THE GOVERNMENT OF ANDHRA PRADESH AND OTHERS vs. BALA MUSALAIAH AND OTHERS

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 3 PETITIONER: THE GOVERNMENT OF ANDHRA PRADESH AND OTHERS Vs. RESPONDENT: BALA MUSALAIAH AND OTHERS DATE OF JUDGMENT23/11/1994 BENCH: HANSARIA B.L. (J) BENCH: HANSARIA B.L. (J) KULDIP SINGH (J) CITATION: 1995 SCC (1) 184 JT 1995 (1) 20 1994 SCALE (4)1036 ACT: HEADNOTE: JUDGMENT: HANSARIA, J.: 1. The present is an unusual case despite it being related to the usual demand of reservation for Scheduled Castes and Scheduled Tribes. The peculiarity lies in the fact that the demand for reservation hrein is not related to appointment, but is relatable to termination. 2. The Government of Andhra Pradesh issued an order (hereinafter referred to as the G.O.) on 3.8.67 by which an ad hoe rule was framed in exercise of powers conferred by Article 309 of the Constitution prohibiting termination of reserved category candidates following normal rule applicable in such cases. The G.O. spells out in what order retrenchment of temporary employees has to take place. The order set out is as below:- "First persons, other than those belonging to the Scheduled Castes and the Scheduled Tribes, appointed temporarily, in the order of juniority; Second - probationers, other than whose belonging to the Scheduled Castes and the Scheduled Tribes, in the order of juniority; Third-approved probationers, other than those belonging to the Scheduled Castes and the Scheduled Tribes, appointed temporarily in the order of juniority; Fourth -persons blonging to the Scheduled Castes and the Scheduled Tribes, appointed temporarily in the order of juniority; Fifth - probationers belonging to the Scheduled Castes, and the Scheduled Tribes, in the order of juniority; Sixth - approved probationers belonging to the Scheduled Castes and the Schedules Tribes, in the order of juniority." (Explanation not relevant) http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 3 3. It came to be assailed before the High Court of Andhra Pradesh to meet its Wartoo. The High Court, after taking note of various decisions of this Court dealing with different facets of reservation. held that the GO. did not strike a reasonable balance between the claims of different communities and has sought to introduce by the hack door an unlimited form of carry-forward rule which it regarded as invalid because of what was held in T. Devadasan v. Union of India, AIR 1964 SC 179. The Court further stated that the G.O. does not merely postpone the retrenchment of temporary employees belonging to the Scheduled Castes and Scheduled Tribes to temporary employees of 22 other communities, but postpones the retrenchment of the scheduled Castes and Schedules Tribes employees to probationers also and. what is worse. even approved probationers of other communities. Because of all these the G.O. was held to be violative of Article 16 (1) of the Constitution and was. therefore, declared as invalid. The State of Andhra Pradesh has preferred this appeal by special leave. 4. A nine-Judge Bench of this Court in Indra Sawhney v. Union of India, 1992 Supp.(3) SCC 217 (commonly known as Mandal Commission case). reviewed the entire law on reservation; and as such. no effort is necessary on our part to find out the parameters within which reservation has to operate. 5. The G.O. being of the year 1967 and the law relating to reservation having come to be crystalised by the decision in Indra Sawhney’s case delivered in 1992, we stated to Shri Raghuvir appearing for the appellants that if the State Government were to undertake passing of fresh G.O. on the subject keeping in mind the view expressed in Indra Sawhney’s case, we could dispose of the appeal by allowing the stay order to continue for a period of three months within which the State could pass fresh G.O. For want of instructions, Shri Raghuvir could not give the undertaking and so we proceeded to hear the appeal instead adjourning the same as prayed for - the appeal being of the year 1977. 6. The High Court. as already noted, struck down the G.O., inter alia. because of what has been stated in Devadasan’s case. In view of the judgment of the majority in Indra Sawhney’s case Shri Raghuvir contends that the judgment of the High Court merits to be set aside. But this is not all that the High Court had said. as would appear from what we have noted above. 7. The first observation we propose to make regarding the G.O. is that on the face of it the same is arbitrary in as much as it requires retrenchment even of approved probationers of general category before even temporary incumbents belonging to the Scheduled Castes and Scheduled Tribes could be retrenched. Such a provision cannot be in tune even with Article 16(1) of the Constitution inasmuch as this sub-article is a facet of Article 14 and though permits affirmative action. as pointed out in Indra Sawhney’s case, the same cannot fly on the face of article 14. This would. however. be so if the G.O. were to allow to stand as it is, because giving of preference to temporary employees belonging to the Scheduled Castes and Scheduled Tribes as against approved probationers of general category is definitely as unreasonable provision. 8. According to us. the principle and policy behind the reservation would be adequately met and would receive constitutional approval. if. while retrenching the employees. the roster followed while making appointments is http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 3 adhered to. To elucidate. if the roster is operated backwards (which we shall call recycled) and if the employee to be retrenched as per normal principle be on a non- reserved point, a reserved category candidate would not be retrenched. even if as per general rule of ’last is first out’ he would have been required to be retrenched. To state it differently, a reserved category candidate would be retrenched only when on the recycled 23 path the reserved point is reached. This mode of following roster would adequately protect the reserved category candidates inasmuch as their percentage in the service or cadre would remain as it came to be when appointments were made. To explain further, if in the cadre or service reserved category candidates were holding, say seven posts, and seven persons are required to be retrenched, the reserved category employees would not be retrenched even when they be the last seven as per the seniority list, which would have otherwise happened on following the normal principle, Instead of the seven reserved category candidates being retrenched as per the normal principle, the reserved category candidate on the recycled roster point alone would be retrenched, because of which the percentage of representation of such candidates in the service, as it got reflected in appointments made following the roster, would remain unaffected. 9. May we mention that the reservation in appointment, to effectuate which roster is prepared, makes an incumbent of the reserved category senior to the general category incumbent, as, though lower in merit the former gets appointed earlier as per the roster point. This in itself protects to some extent the interest of the listed category candidates, as under the normal rule, the retrenchment starts from the junior most employees and it travels back step by step. 10. We, therefore, hold that the G.O. as framed is not sustainable. It would, however, be open to State Government to recast the G.O. in the light of what has been stated by us, if deemed necessary by it. As, however, the G.O has been in operation for about three decades by now, we do not propose to upset the retrenchments which have already taken place pursuant to what has been provided in the G.O. The G.O. would, therefore, become non-operative from today. 11. For the aforesaid reasons, the appeal is dismissed subject to the observation regarding prospectively. No order as to costs. 24