Allahabad High Court
Mawa Lal vs State Of U.P. And Ors. on 8 February, 2002
Equivalent citations: 2002(2)AWC1109, (2002)2UPLBEC1012
Author: D.R. Chaudhary
Bench: D.R. Chaudhary
JUDGMENT S.R. Singh, J.
1. The petitioner, a practicing advocate belonging to Scheduled Caste, has Instituted this petition under Article 226 of the Constitution of India for issuance of a writ in the nature of certiorari quashing the entire process for appointment to the post of District Government Counsel (Revenue) (in short D.G.C. (R) in District Chandauli pursuant to the notice (Annexure-1 to the writ petition) and a writ, order or direction commanding respondent Nos. 1 and 2 to initiate the process of appointment to the post of D.G.C. (Revenue) afresh in accordance with law keeping in view the provision of Uttar Pradesh (Reservation of Scheduled Caste, Scheduled Tribes and Other Backward Classes) Act, 1994 (in short U. P. Act 4 of 1994).
2. The question of paramount importance that has been raised in this writ petition is as to whether the provisions of U. P. Act 4 of 1994 will be applicable in relation to District Government counsel. It has been urged by Shri Sita Ram Singh, learned counsel appearing for the petitioner that services and posts of Government counsels, irrespective of their nomenclature, come within the purview of "Public Services and Posts" as defined in Section 2 (c) of U. P. Act 4 of 1994 and, therefore, the respondents are under legal obligation to make appointments to the 'services and posts' of Government counsels in accordance with the provision of the said Act. The Impugned notice (Annexure-1 to the writ petition), it has been submitted by the learned counsel, does not conform to the requirement of Section 3 of U. P. Act 4 of 1994 and is, therefore. Illegal and void and the appointment, if made pursuant thereto, would attract the penal provision contained in Section 5 of the U. P. Act 4 of 1994. On the other hand, it has been submitted by Shri Vishwa Jyoti Sahai, the learned standing counsel, that the provisions of U. P. Act 4 of 1994 have no application in relation to appointments to the posts of Government counsel whatever may be their nomenclature-whether District Government counsel, Additional District Government Counsel in the District Courts, and Standing Counsel or Additional Government Advocates in the High Court. The submission is that the post of 'Shaskeeya Adhivakta' of any description does not come within the purview of "Public Services and Posts" as denned under Section 2 (c) of the U. P. Act 4 of 1994. It has been further submitted that the appointment on the posts of 'Shaskeeya Adhivakta' being contractual in nature is not covered by the law of reservation as visualized by the U. P. Act 4 of 1994. Reliance is placed on Clause 3 of Para 7.06 of Legal Remembrancer's Manual, 1975, which reads as under :
"7.06 (3). The appointment of any legal practitioner as a District Government Counsel is only professional engagement terminable at will on either side and is not appointment to a post under the Government.
Accordingly, the Government reserves the power to terminate the appointment of any District Government Counsel at any time without assigning any cause."
3. We have given our anxious consideration to the submissions made across the Bar. The term "Public Services and Posts" as defined in Section 2 (c) U. P. Act 4 of 1994, means "the services and posts in connection with the affairs of the State" and includes services and posts in- (i) a local authority ; (ii) a cooperative society as defined in clause (f) of Section 2 of the Uttar Pradesh Co-operative Societies Act, 1965 in which not less than fifty-one percent of the share capital of the society is held by the State Government ; (iii) a Board or a Corporation or a statutory body established by or under a Central or an Uttar Pradesh Act which is owned and controlled by the State Government, or a Government company as denned in Section 617 of the Companies Act, 1956, in which not less than fifty-one percent of the paid-up share capital is held by the State Government ; (iv) an educational institution owned and controlled by the State Government or which receives grants-in-aid from the State Government, including a university established by or under an Uttar Pradesh Act, except an institution established and administered by minorities referred to in Clause (1) of Article 30 of the Constitution ; (v) in respect of which reservation was applicable by Government orders on the date of the commencement of this Act and which are not covered under Sub-Clauses (i) to (iv).
4. The posts of District Government Counsel and for that purpose the posts of any State Law Officer or Government Counsel, irrespective of nomenclature, are not specifically mentioned in any of the Sub-clauses (i) to (v) of Clause (c) of Section 2 of the U. P. Act 4 of 1994. The question that requires determination is as to whether 'services and posts' of Government Counsel engaged in the District Courts and the High Court can be treated as "services and posts" in connection with the affairs of the State so as to come within the purview of Clause (c) of Section 2 of the U. P. Act 4 of 1994. In Km. Shrilekha Vidyarathi v. State of U. P. and Ors., AIR 1991 SC 537, it has been held that a District Government Counsel in the State of U. P. holds a 'public post and is treated as law officer of the State'. The nature of appointment of the District Government Counsel, it has been further held, is not a purely professional engagement terminable at sweet will of either side in that such an appointment consists of an element of continuity and public policy. After taking note of various provisions of Legal Remembrancer Manual, the Supreme Court observed as under :
"These provisions clearly indicate that the appointment and engagement of District Government Counsel is not the same as that by a private litigant of his counsel and there is obviously an element of continuity of the appointment unless the appointee is found to be unsuitable either by his own work, conduct or age or in comparison to any more suitable candidate available at the place of the appointment. Suitability of the appointee being the prime criterion for any such appointment, it is obvious that an appointment of the best amongst those available, is the object sought to be achieved by these provisions, which, even otherwise, should be the paramount consideration in discharge of this Governmental function aimed at promoting public interest. All Government counsel are paid remuneration out of the public exchequer and there is a clear public element attached to the 'office' or 'post' xx xx ".......There can be no doubt about the statutory element attaching to such appointments by virtue of these provisions in the Code of Criminal Procedure, 1973. In this context, Section 321 of the Code of Criminal Procedure, 1973, is also significant. Section 321 permits withdrawal from prosecution by the public prosecutor in charge of a case, with the consent of the Court, at any time before the judgment is pronounced. This power of the public prosecutor in charge of the case is derived from statute and the guiding consideration for it must be the interest of administration of justice....... in the case of the public prosecutors, this additional public element flowing from statutory provisions in the Code of Criminal Procedure, undoubtedly, invests the public prosecutors with the attribute of holder of a public office which cannot be whittled down by the assertion that their engagement is purely professional between a client and his lawyer with no public element attaching to it."
xx xx "We are, therefore, unable to accept the argument of the learned Additional Advocate General that the appointment of District Government Counsel by the State Government is only a professional engagement like that between a private client and his lawyer, or that it is purely contractual with no public element attaching to it, which may be terminated at any time at the sweet will of the Government excluding judicial review. We have already indicated the presence of public element attaching to the 'office' or 'post' of District Government Counsel of every category covered by the impugned circle. This is sufficient to attract Article 14 of the Constitution and being the question of validity of the impugned circular within the scope of Judicial review."
5. In case of K.C. Sood v. S. G. Gudimani, 1981 (2) Cr LJ 1179, the Delhi High Court in relation to the status of Government pleader held as under :
"It is a public office of trust and, therefore, like any other public office is susceptible to misuse and corruption if not properly insulated. It is an office of responsibility more Important than many others because holder is required to prosecute with detachment on the one hand and yet with vigour on the other."
6. The afore-extracted judgment of Delhi High Court came to be approved by their Lordship of the Supreme Court in Mukul Dalai v. Union of India, 1988 (3) SCC 144. In Mundrika Prasad Sinha v. State of Bihar, AIR 1979 SC 1871, the Supreme Court held that the Government pleader is more than an advocate for litigant and holds a public office. In State of U. P. v. Bhola Nath Srivastava and Ors., AIR 1972 All 460, this Court has held that the office of Government Counsel is an office under the State. As a matter of fact, 'office' and 'post' are synonymous terms for the post under the State Is an office in which the affairs of State are attached. In Suresh Prakash Agarwal v. State of U. P., 1970 All LJ 351, this Court has held that "the position of a panel tayer is that of an office under the State within the meaning of Article 16(1) of the Constitution of India." in Onkar Datt Sharma and Ors. v. State of U, P. and Ors., 2001 (2) AWC 1494 ; 2001(2) UPLBEC 1149, this Court has held :
"The law and the society have always adapted to each other in several ways. 'Every citizen is born equal but gets chained within impregnable walls of social, sectional and religious barriers and is made a victim of discrimination and denuded of human rights--State of U. P. v. Dr. Dina Nath Shukla, 1997 (2) AWC 689 (SC) ; (1997) 9 SCC 667.............. The U. P. Reservation Act, 1994, which provides for 'protective discrimination' and "gives practical context to implement the constitutional mandate of equality of opportunity and status to Dalits, Tribes and O.B.C. In the matter of appointment to a public service or a post under the State of U. P. Including the appointment in a university or educational institution". State of U. P. v. Dina Nath Shukla (supra) must be so Interpreted as to advance its object and purpose. This is one of the ways in which the law and the society adapt to each other. The construction we beg to put upon the related statutory provisions will strike a reasonable balance between contending claims of privileged and under-privileged classes of society."
7. It cannot be gainsaid that appointment of Government Counsel in the State of Uttar Pradesh, whether in the District Courts or in the High Court, are made in 'connection with the affairs of the State' and emoluments/remunerations are paid to them out of public funds. In our considered opinion, therefore. Law Officers of the State, whether they are called as public prosecutors within the meaning of Section 2(u) read with Section 24. Cr. P.C. or District Government Counsel. Additional District Government Counsel appointed in the District Courts and Chief Standing Counsel, Additional Chief Standing Counsel, Standing Counsel, Government Advocate or Additional Government Advocates appointed in the High Court, are the holders of public offices/posts and services rendered by them being in connection with the affairs of the State, the provisions of the U. P. Act 4 of 1994 are squarely attracted. So is case of law officers/standing counsel appointed in a local authority or a cooperative society as defined in Section 2 (f) of the U. P. Co-operative Societies Act, 1965, in which not less than fifty one percent of the share capital of the society is held by the State Government or a Board/ Corporation/ statutory authority referred to in Section 2 (c) (iii) of the U. P. Act 4 of 1994 or an educational institution which is owned and controlled by the State Government as provided in Sub-clause (iv) of Section 2 (c) of the U. P. Act 4 of 1994. Clause 3 of para 7.06 of the Legal Remembrancer's Manual. 1975 extracted above, being in the nature of executive instruction cannot limit or restrict the purport and scope of the U. P. Act 4 of 1994. Since the office held by State Law Officer is a public office', Articles 14, 16 and 309 of the Constitution of India and the provisions of the U. P. Act 4 of 1994, would clearly apply.
8. We have no hesitation to observe that there Is no dearth of competent advocates belonging to Scheduled Castes, Scheduled Tribes and Other Backward Classes deserving appointments to the 'services and posts" of Public Prosecutor/ Government Counsel both in the District Courts and in the High Court but it is unfortunate that Government have conveniently given a go-by to the provisions of U. P. Act 4 of 1994 which provide imprisonment to the extent of three months or fine of Rs. 10,000 or with both in case any appointing authority or officer or employee entrusted with the responsibility under Section 4(1) of the Act, wilfully acts in a manner intended to contravene or defeat the purpose of the Act. The appointing authority, as visualised by U. P. Act 4 of 1994, is entrusted with the responsibility coupled with power to ensure compliance of the provisions of the Act but for reasons best known to the respondents, the provisions of the Act have been flouted with impunity in respect of Government Counsel/State Law Officers in various courts including High Court. The impugned notification (Annexure-1 to the writ petition), in our opinion, is unsustainable being not in accordance with the provisions of Section 3 of the Act.
9. However, since the 3rd respondent Virendra Pratap Singh, has already been appointed vide order dated 21.6.2000 as said in the counter-affidavit, the impugned notification has outlived its purpose. The respondents may, however, be directed not to make further appointments to the posts of District Government Counsel including Chief Standing Counsel, Additional Chief Standing Counsel and Additional Government Advocates except after by complying with the provisions of the U. P. Act 4 of 1994 and not to renew appointments already made except in consonance with the quota prescribed by Section 3 of the U. P. Act 4 of 1994.
10. The next question that crops up for consideration is as to whether the law of reservation as visualisd by the U. P. Act 4 of 1994 will apply to a single post of District Government Counsel such as one mentioned in the impugned notification. In Chakradhar Paswan (Dr.) v. State of Bihar, 1988 (2) SCC 214, the Supreme Court has held that rule of reservation, directly or by applying roster will come into play in the case of plurality of posts. The Apex Court, however, refrained itself from expressing any opinion on the point as to whether an isolated post like the post of Deputy Director, in that case, could be subjected to rostering by the rotational system. View taken by the Apex Court in Chakradhar Paswan has received reinforcement in Chetan Dilip Motghare v. Bhide Girls Educational Institution, 1995 (Supp) 1 SCC 157 and P. G. Institute of Medical Education and Research v. Faculty Association and Ors., 1998 (2) AWC 1300 (SC) ; JT 1998 (3) SCC 223. The contrary view in State of Bihar and Ors. v. Bhageshwari Prasad and Anr., 1995 (Supp) 1 SCC 432, Sri Suresh Chand v. Sri J. V. Agarwal and Ors., JT 1997 (5) SC 72, Union of India and Anr. v. Madhav, 1997 (2) SCC 32, and Union of India and Ors. v. Brij Lal Thakur, JT 1997 (4) SC 195, was held not to be a good law. Thus the law as it stands today is that where there is solitary post in a cadre, the rule of reservation and that of roster and the carry-forward scheme underlying any reservation policy cannot come into play.
11. The question, however, is whether the post of District Government Counsel (Revenue)/ District Government Counsel (Civil) and District Government Counsel (Criminal) in various districts of the State of U. P. can be clubbed together for the purpose of U. P. Act 4 of 1994. Having regard to the equality of status, uniformity in the service conditions and the fact that appointment is made by the State Government, we are of the view that all the posts of District Government Counsel (R) in the State may be clubbed together for the purpose of U. P. Act 4 of 1994. Similarly, the posts of District Government Counsel (Civil) and the post of District Government Counsel (Criminal) in various districts may be clubbed separately for the purpose of U. P. Act 4 of 1994. In other words, the posts of Government counsel in each discipline of law-civil, revenue and criminal as the case may be, can be clubbed for the purposes of the U. P. Act 4 of 1994. The view we are taking finds support from the decision of this Court in Dr. Poonam Khare v. State of U. P. and Ors., 2001 (1) AWC 299, wherein it has been held as under :
"Nothing in these decisions preclude linking of posts in the same grade/cadre, though in different subjects, for the purpose of working out the quota for reserved category candidates. It must also be borne in mind that selection Is made in respect of vacancies of the State level. Subsection (3) of Section 12 of U. P. Higher Education Services Commission Act, 1980, provides for notification to the Commission "a subjectwise consolidated list of vacancies .......... From all colleges". This also suggests integration of vacancies in a grade/cadres for the purpose of working out the number of reserved posts."
12. In view of above discussion the writ petition succeeds and is allowed in terms of the following directions :
(1) The State Law Officers irrespective of their nomenclature, both in the District Courts and the High Court shall hereafter be appointed keeping in view the provisions of the U. P. Act 4 of 1994 ;
(2) The appointments of State Law Officers already made at various levels shall not be renewed except in consonance with the law of reservation visualized by the U. P. Act 4 of 1994 ;
(3) The posts of District Government Counsel in each branch of law the... Revenue, Civil and Criminal in various districts shall be clubbed together branchwise and so will be the posts of Additional Government Counsel in each discipline i.e. Revenue, Civil and Criminal for the purpose of applying the reservation prescribed by Section 3 of U. P. Act 4 of 1994.
(4) Reservation shall also apply in relation to the posts of Additional Chief Standing Counsel, Standing Counsel, Additional Government Advocates in the High Court, if there is plurality of posts ; and also in relation to appointments, as standing counsel of State owned Corporations, Nigams and other authorities falling within the purview of Article 12 of the Constitution of India.