ARJUN SINGH RATHORE vs. B.N. CHATURVEDI .

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 3 CASE NO.: Appeal (civil) 4840 of 2007 PETITIONER: Arjun Singh Rathore & Ors RESPONDENT: B.N.Chaturvedi & Ors DATE OF JUDGMENT: 12/10/2007 BENCH: S.B.SINHA & HARJIT SINGH BEDI JUDGMENT: J U D G M E N T (arising out of SLP(Civil) No. 21508/2005) HARJIT SINGH BEDI,J. 1. Leave granted. 2. This appeal is directed against the judgment and order of the Division Bench of the Rajasthan High Court dated 18th August 2005 setting aside the judgment of the learned Single Judge thereby allowing the writ petition filed by the respondents and further directing that promotion to the post of Scale-II Officers be held as per the Rules of 1998. The facts leading to the filing of the appeal are as under: 3. On 28th September 1988 the Department of Economic Affairs (Banking Division), Ministry of Finance, Government of India, after consultation with the National Bank for Agriculture and Rural Development and in exercise of the powers conferred by Section 29 of the Regional Rural Banks Act 1976 notified the Regional Rural Banks (Appointment and Promotion of Officers and others Employees) Rules, 1988 (hereinafter called the \023Rules of 1988\024) which came into force w.e.f. 28th September 1988. The second Schedule of these rules provided for the mode of appointment to different categories of officers. The appellants herein fell in category No.6 whereas category No.7 dealt with the appointment of Area Managers or Senior Managers by promotion of officers from category No.6 and inter-alia provided that all the vacancies were to be filled in by promotion from qualified and eligible persons working in the bank and that the mode of selection would be interview and assessment of performance reports for the preceding three years period. The Board of Directors of the respondent Kshetriya Gramin-Bank adopted the Rules in a meeting held on 26th September 1988. It is the case of the appellants that by the first of April 1999, 15 posts in all had become available for promotion under category 7 as no appointments had, in fact, been made for several years. While the vacancies still existed the Regional Rural Bank (Appointment and Promotion of Officers and other employees) Rules 1998 (hereinafter called the \023Rules of 1998\024) were framed and published in the Official Gazette on 29th July 1998. The Board of Directors of the Kshetriya Bank adopted these rules and issued a Circular dated 15th May 1999 conveying the information that the Rules of 1988 had been superseded and that henceforth the Rules of 1998 alone would form the basis for promotion etc. The Bank of Baroda which was the sponsoring Bank under the Regional Rural Banks Act of 1976 thereafter made an enquiry from the concerned quarters and on 15th October 1999 addressed a letter to the Regional Rural Banks that in view of the judgment of the Supreme Court in the case of State of Rajathan vs. R.Dayal & Ors., \023any post which had fallen vacant prior to the amendment of the Rules would be governed by the original rules http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 3 and not by the amended rules\024 and in order to make matters more explicit repeated the directive by reiterating that the \023posts which fell vacant prior to the publication of the amended rules i.e. Rules 1998 would be governed by the Old Promotion Rules and not by the amended rules.\024 A copy of the letter dated 15th October 1999 has been appended as Annexure P-1 to the appeal. 4. The respondent, Kshetriya-Bank thereupon issued a circular dated 13th June 2000 directing that all the vacancies which were available as on 31st March 1998 be filled in under the Rules of 1988. 15 persons, the appellants herein, were thereafter interviewed on 18th September 2000 and were found fit for promotion and the said list was also approved by the Board of Directors and all 15 appellants were accordingly promoted to Scale-II under order dated 18th September 2000. Respondent Nos. 1 to 5 herein however preferred a joint Writ Petition No. 3641/2000 in the High Court which was dismissed by the learned Single Judge on 25th September 2002 vide judgment appended as Annexure P-2. An appeal was thereafter taken to a Division Bench which reversed the order of the Single Judge thus allowing the Writ Petition and directing that the promotions and the circulars dated 13th June 2000 and 18th September 2000 respectively be quashed and further directing the Kshetriya Bank to make the promotions of Scale-II Officers as per the Rules of 1998. It is in this circumstance that the present special leave petition has been filed. 5. Notice was issued and all the respondents have been served. However, Respondent Nos. 6 and 7 alone have put in appearance and a reply has been filed by the Chairman of the respondent- Bank. We have accordingly heard the learned counsel who have appeared before us. 6. Mr. Calla, the learned senior counsel for appellants has argued that the matter was fully covered by the judgment of this Court in State of Rajasthan vs. R.Dayal 1997(10)SCC 419 wherein it had been held that the vacancies to be filled by promotion were to be filed under the rules which were in operation on the date when the vacancies had occurred. Relying on and referring to an earlier judgment in the case of Y.V.Rangaiah vs. J.Sreenivasa Rao (1983) 3 SCC 284 it was opined as under: \023This Court has specifically laid (sic) that the vacancies which occurred prior to the amendment of the Rules would be governed by the original Rules and not by the amended Rules. Accordingly, this Court had held that the posts which fell vacant prior to the amendment of the Rules would be governed by the original Rules and not the amended Rules. As a necessary corollary, the vacancies that arose subsequent to the amendment of the Rules are required to be filled in in accordance with the law existing as on the date when the vacancies arose.\024 7. The above legal position has not been seriously disputed by the learned counsel for respondent Nos.6 &7. We are therefore of the opinion that the vacancies which had occurred prior to the enforcement of the Rules of 1998 had to be filled in under the Rules of 1988 and as per the procedure laid down therein. We are therefore of the opinion that the judgment of the learned Single Judge needs to be restored. We order accordingly. 8. There is another aspect of the matter which needs to be taken care of. It has been brought to our notice during the course of hearing that pursuant to the order of Division Bench the exercise for promotion under the Rules of 1998 had been carried out and that all 15 original respondents (present appellants) had appeared http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 3 in the written examination and been declared successful but the result of 14 had been declared on 22nd November 2005 whereas the result of one, Ram Narayan Meena appellant No.3 before us, had been kept in a sealed envelop as a disciplinary enquiry was pending against him. It has however been pointed out that Ram Narayan Meena had been subjected to a charge-sheet dated 09.11.2005 on the basis of a complaint dated 16th June 2005, that is long after the promotions had been made under the Rules of 1988, and as such he too should be given the benefit of this judgment in so far as the promotion was concerned though subject to the outcome of the proceedings against him. We find merit in this plea as well. It needs to be highlighted that the promotion under the Rules of 1988 had been made way back in September 2000 i.e. long before the complaint had been made against Ram Narayan Meena. We are therefore of the opinion that he too should be given the benefit of this judgment subject to the outcome of the disciplinary proceedings. We accordingly allow the appeal in the above terms. There will be no order as to costs.