GANGA RAM & ORS. vs. UNION OF INDIA & ORS.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 7 PETITIONER: GANGA RAM & ORS. Vs. RESPONDENT: UNION OF INDIA & ORS. DATE OF JUDGMENT: 02/02/1970 BENCH: DUA, I.D. BENCH: DUA, I.D. RAY, A.N. HIDAYATULLAH, M. (CJ) SHAH, J.C. HEGDE, K.S. GROVER, A.N. CITATION: 1970 AIR 2178 1970 SCR (3) 481 1970 SCC (1) 377 CITATOR INFO : RF 1972 SC1375 (39) R 1974 SC 1 (40A) R 1974 SC 246 (13,17) R 1976 SC 490 (34) RF 1977 SC2051 (33) R 1978 SC 327 (7,9) C 1980 SC 452 (51) RF 1981 SC1041 (11) RF 1981 SC1699 (3) D 1985 SC1605 (11,17) APR 1989 SC1256 (8) ACT: Indian Railways Establishment Manual-Para 20(b) of Chapter 11 whether violates Arts. 14 and 16 of Constitution of India-Discrimination whether exists between direct recruits and promotees in respect of posts of Grade I Accounts Clerks. HEADNOTE: The petitioners were officiating clerks Grade I in the office of the Deputy Chief Accounts Officer (Traffic Accounts Branch) Northern Railway. They had been promoted to these posts after passing a qualifying examination which in the Indian Railways Establishment Manual was referred to as the Appendix 2 Examination. When respondents 4 to 6 and 11 who had passed the said examination later than the petitioners were shown as senior to the petitioners in Grade I on the strength of para 20(b) of Chapter 11 and other relevant provisions of the aforesaid Manual, the petitioner filed a writ petition under Arts. 14 and 16 of the Constitution. Discrimination according to the petitioners arose because while seniority among direct recruits to Grade I was fixed on the basis of their appointment, the seniority of promotees to Grade I like the petitioners was regulated by their seniority in Grade It without regard being paid to the fact of their having ’Passed the Appendix 2 examination http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 7 earlier or their having officiated in Grade 1. HELD : (i) The equality of opportunity in the matter of services undoubtedly takes within its fold all stages of services from initial appointment to its termination including promotion but it does not prohibit the prescription of reasonable rules for selection and promotion, applicable to all members of a classified group. Mere production of inequality is not enough to attract the constitutional inhibition because every classification is likely in some degree to produce some inequality. The classification need not be scientifically perfect or logically complete. The matter has to be considered in a practical way without whittling down the equality clause. The classification must however be founded on intelligible differentia which on rational grounds distinguishes persons grouped together from those left out, and it must bear a just and reasonable relation to the object sought to be achieved. [483 F-H; 484 A] (ii) The State which encounters diverse problems arising from a variety of circumstances is entitled to lay down conditions of efficiency and other qualifications for securing the best service for being eligible for promotion in its different departments. In the present case the object which is sought to be achieved by the relevant provisions is the requisite efficiency in the Accounts Department of the Railway establishment. The departmental authority is the proper judge of its requirements. [488 C-D] The direct recruits and the promotees like the petitioners clearly constitute different classes and this classification is sustainable on intelligible differentia which has a reasonable connection with the object of efficiency Fought to be achieved, Promotion to Grade I is guided by the 482 consideration of seniority-cum-merit. It is therefore difficult to find fault with the provision which places in one group all those Grade 11 clerks who have qualified by passing the Appendix 2 examination. The fact that the promotees from Grade 11 who have officiated for some time are not given the credit of this period when a permanent vacancy arises also does not attract the prohibition contained in Arts. 14 and 16. It does not constitute any hostile discrimination and is neither arbitrary nor un- reasonable: It applies uniformly to all members of the class of Grade 11 clerks who have qualified and become eligible. The petitioners had not discharged the onus which lay on them to prove discrimination. [488 F] Meryyn Coutindo v. Collector of Customs, Bombay, [1966] 3 S.C.R. 600, referred to. JUDGMENT: ORIGINAL JURISDICTION : Writ Petition No. 124 of 1967. Petition under Art. 32 of the Constitution of India for enforcement of the fundamental rights. S. K. Mehta and K. L. Mehta, for the petitioners. N. S. Bindra and S. P. Nayar, for respondents Nos. 1 to 3. Harbans Singh for respondents Nos. 4 to 10. The Judgment of the Court was delivered by Dua, J. Out of the five petitioners in this petition under Art. 32 of the Constitution Kashmiri Lal, petitioner no. 5 having since retired, is no longer interested in the result of these proceedings. The claim of only four petitioners thus survives for consideration. They are officiating clerks, Grade 1, in the office of Deputy Chief Accounts http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 7 Officer (Traffic Accounts Branch) Northern Railway. They were promoted from Grade 11 after passing the departmental qualifying examination described as Appendix 2 examination. They claim that their seniority should be determined as from the date of their appointment as officiating clerks Grade I and not on the basis of their position in the gradation list of Clerks, Grade 11. Their grievance is that they were appointed as officiating clerks Grade 1, after passing the Appendix 2 examination long before respondents 4 to 6 and 11 but these four respondents are shown as senior to the petitioners on the ground of their seniority in Grade II. The petitioners seek to support their claim by relying on Arts. 14 and 16 of the Constitution. The seniority of the direct recruits to Grade 1, the petitioners complain, is determined on the basis of their appointment, whereas the seniority of the petitioners, who are promotees. from Grade II to officiate in Grade 1, continues to be determined on the basis of their seniority in Grade II. It is emphasised that both the direct recruits and the promotees, like the petitioners, have to pass the Appendix 2 examination. But their seniority is determined by different methods. It is further complained that Grade II clerks who pass the qualifying Appendix 2 examination are not 483 promoted immediately. They have to -wait till a vacancy occurs and even at the time of filling the vacancy the seniormost qualified clerk is selected for promotion without giving any preference to those who have qualified earlier in point of time. Again, when a permanent post falls vacant all the eligible clerks in Grade II are considered at par without giving any credit or preference to those who have already officiated as Clerks, Grade 1. A junior clerk, Grade II, qualifying earlier, according to the petitioners’ grievance, continues to remain junior for the purpose of promotion and confirmation in the permanent post in Grade I and a senior clerk, Grade 11, qualifying later retains his seniority for this purpose. Similarly, in filling leave vacancies it is complained that if a clerk is appointed to officiate in short term leave vacancy, then on the return of the incumbent of the post, instead of reverting the clerk so appointed to officiate, the junior-most according to the gradation list in Grade 11, officiating in Grade I, is reverted even though he may have qualified earlier than the former and may also have officiated for some time against a regular post in Grade 1. The petitioners’ right of equality before the law and equality of opportunity in matters of public employment is stated thus to have been violated. The right of equality is guaranteed by Arts. 14 to 16 of our Constitution. The petitioners rely on Arts. 14 and 16(1)Article 14 is an injunction to both the legislative and the executive organs of the State and other subordinate authorities not to, deny to any person equality before the law or the equal protection of the laws. Article 16 is only an instance of the general rule of equality laid in Art. 14. Sub-Article (1) of Art. 16 guarantees to every citizen equality of opportunity in matters of public employment thereby serving to give effect to the equality before the law guaranteed by Art. 14. The equality of opportunity in the matter of services undoubtedly takes within its fold all stages of service from initial appointment to its termination including promotion but it does not prohibit the prescription of reasonable rules for selection and promotion, applicable to all members of the classified group. Mere production of inequality is not enough to attract the constitutional inhibition because http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 7 every classification is likely in some degree to produce some inequality. The State is legitimately empowered to frame rules of classification for securing the requisite standard of efficiency in services and the classification need not be scientifically perfect or logically complete. In applying the wide language of Arts. 14 and 16 to concrete cases a doctrinaire approach should be avoided and the matter considered in a practical way, of course, without whittling down the equality clauses. 484 The classification, in order to be outside the vice of inequality must, however, be founded on an intelligible differentia which on rational grounds distinguishes, persons grouped together from those left out. The differences which warrant a classification must be real and substantial and must bear a just and reasonable relation to the object sought to be achieved. If this test is satisfied then the classification cannot be hit by the vice of inequality. It is the background of this broad principle that the petitioners’ grievance is to be considered. The relevant provisions in the Indian Railways Establishment Manual directly applicable to the petitioners’ case may now be seen. They are contained in paras 48 and 49, Chapter 1, Section B and paras 16 and 20(b) of Chapter 11. As the petitioners also rely upon paras 17 to 19 and 21 of Chapter 11 in support of the argument that para 20(b) is discriminatory it is desirable to reproduce all these paragraphs. "48. The classes included in this group and the normal channel of their promotion are as under :- Clerks, Grade 11 (110-180) Clerks Grade I (Rs. 130-300) ---- - - - - - - Sub-Heads (Rs. 210-380) Stock Verifiers (Rs. 210-380) Junior Accountants Jr. Inspectors Jr. Inspectors of (Rs. 270-435) of Station Ac/s Store Accounts (Rs. 270-435) (Rs. 270-435) Sr. Accountants Sr. Inspectors of Sr. Inspectors of (Rs. 435-575) Station Ac/s Stores Ac/s (Rs. 435-575) Rs. 435-575) Recruitment :-Initially in the grade of Clerks, Grade 11 Direct recruitment for 20% vacancies in the grade of Clerks, Grade I. 485 Qualifications :- (a) Age (i) For clerks, Grade 11 18-21. (ii) For clerks, Grade 1 18-25 (b) Education For clerks, Grade 11, Matriculation, till replaced by Higher Secondary. For clerks, Grade 1, University Degree, preference being given to persons with I and 11 Division honours and Master’s Degree. Directly recruited Clerks, Grade 1, will be on probation for one year and will be eligible for confirmation only after passing the prescribed departmental examination in Appendix 2. Necessary facilities will be given to them to enable them to acquire a working knowledge of the rules and procedure. 49. Such of the Clerks, Grade 11, as qualify in the departmental examination as prescribed in Appendix 2 or those who may have been permanently exempted from passing the said examination will be eligible for promotion as Clerks, Grade 1, and sub-heads. They will be eligible for a minimum starting pay of Rs. 150 per month or will be granted four advance increments on promotion to Grade I after their pay has been fixed under the ordinary rules. Promotion to the grade of Sub-Heads will be by seniority-cum-suitability. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 7 CHAPTER II " 17. Subject to what is stated in paragraphs 18 and 19 below, where the passing of a departmental examination or trade test has been prescribed_ as a condition precedent to the promotion to a particular non-selection post, the relative seniority of the railway servants passing the examination/test in their due turn and on the same date or different dates which are treated as’ one continuous examination, as the case may be, shall be determined with reference to their substantive or basic seniority. 18. A railway servant who, for reasons beyond his control is unable to appear in the examination/test in his turn along with others, shall be given the examination/test immediately he is available and if he passes the same, he shall-be entitled for promotion to the post as if he had passed the examination/test in his turn. 19. Seniority for promotion as Junior Accountants, Junior Inspectors of Station or Stores Accounts :- Seniority for promotion to the rank of junior accountant or junior inspector of Station or Stores Accounts should count entirely according to the date of 486 passing the examination qualifying for promotion to those ranks. Candidates who pass the examination in a year are ipso facto senior to those who qualify in subsequent years irrespective of their relative seniority before passing the examination. In the case of staff of Ex-Company Railways, who are exempted from passing the examination, the date on -which they are declared fit for promotion to the rank of Accountant or Inspector should be considered as the date of their passing. On receipt of the result of the above examination each railway administration should immediately hold a selection test of the candidates declared successful along with any eligible ex-Company or ex-State Railway Staff, who may be asked to appear before the selection board in accordance with the procedure laid down by the Railway Board from time to time. While the selection board will determine in the case of the ex-Company or ex-State Railway staff, their suitability for promotion as accountant/Inspector before placing them on the panel, no candidate who has qualified in the said examination will be declared ineligible for promotion as a junior Accountant/Inspector, the selection board only assigning a suitable place to each such candidate in order of merit. The staff placed on the panel in any year will rank senior to those empanelled in subsequent years. 20. Date of passing the Departmental Examinationl Test to regulate seniority:-- (a) Except as provided for in sub-paragraph (b) below, seniority of two or more railway servants, who pass the departmental examination/test on different dates, not treated as one continuous examination, will be regulated entirely by the date of passing the examination or test. (b) The seniority of Accounts Clerks, Grade I and Stock Verifiers is to be determined with reference to their substantive or basic seniority in Grade 11 irrespective of the dates they qualify for promotion as Clerks Grade I by passing the examination prescribed for the purpose. 21. Seniority on promotion to non-selection posts Promotion to non-selection posts shall be on the basis of seniority-cum-suitability being judged by the authority competent to fill the post, by oral and/or written 487 test or a departmental examination as considered necessary and the record of service. The only exception to this would http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 7 be in cases where for administrative convenience, which should be recorded in writing, the competent authority considers it necessary to appoint a ,railway servant other than the seniormost suitable railway servant to officiate in a short term vacancy not exceeding two months as a rule and 4 months in any case. This will, however, not give the railway servant any advantage not otherwise due to him." Appendix 2, in addition to the syllabus for the examination provides : "3. The examination will be conducted by the Head of each office, who will also decide the intervals at which it should be held. 4. (a) Normally no railway servant will be permitted to take the examination more than three, but the Financial Adviser and Chief Accounts Officer may in deserving cases premit a candidate to take the examination for a fourth time, and, in very exceptional cases, the General Manager may permit a candidate to take the examination for the fifth-and the last time. (b) No railway servant, who has less than six months’ service in a Railway Accounts Office or who has not a reasonable chance of passing the examination will be allowed to appear in the examination prescribed in this Appendix. In exceptional circumstances, the condition regarding six months’ minimum service may be waived by the General Manager. (c) Temporary railway servants may be permitted to sit for the examination but it should be clearly understood that the passing of this examination will not give them a claim for absorption in the permanent cadre. (d) A candidate who fails in the examination but shows marked excellence by obtaining not less than 50% in any subject may be exempted from further examination in that subject in subsequent examination." It is quite clear that para 49 does not confer any right to immediate promotion on those Grade II clerks who pass the qualifying Appendix 2 examination. The only benefit which accrues to 488 them is that one hurdle is removed from their way and they become eligible for being considered for promotion to Grade 1. This promotion is governed by the test of seniority-cum- suitability. All those who qualify for promotion are treated at par for this purpose and they are grouped together as constituting one class. The fact that one person has qualified earlier in point of time does not by itself clothe him with a preferential claim to promotion as against those who quality later. This examination is con- sidered to be a continuous examination and as is clear from para 17 success at this examination does not constitute the basis of seniority which continues to be dependent on the substantive or basic seniority in Grade 11. The question which directly arises for determination is : does the procedure laid down in these instructions violate the petitioners’ right as guaranteed by Arts. 14 and 16 ? The State which encounters diverse problems arising from a variety of circumstances is entitled to lay down conditions of efficiency and other qualifications for securing the best service for being eligible for promotion in its different departments. In the present case the object which is sought to be achieved by the provisions reproduced earlier is the requisite efficiency in the Accounts Department of the Railway establishment. The departmental authority is the proper judge of its requirements. The direct recruits and the promotees like the petitioners, in our opinion, clearly constitute different classes and http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 7 this classification is sustainable on intelligible differentia which has a reasonable connection with the object of efficiency sought to be achieved. Promotion to Grade I is guided by the consideration of senioritycum- merit. It is, therefore, difficult to find fault with the provision which places in one group all those Grade II clerks who have qualified by passing the Appendix 2 examination. The fact that the promotees from Grade 11 who have officiated for some time are not given the credit of this period when a permanent vacancy arises also does not attract the prohibition contained in Arts. 14 and 16. It does not constitute any hostile discrimination and is neither arbitrary nor unreasonable. It applies uniformly to all members of Grade II clerks who have qualified and become eligible. The onus in this case is on the petitioners to establish discrimination by showing that the classification does not rest upon any just and reasonable basis. The difference emphasised on behalf of the petitioners is too tenuous to form the basis of a serious argument. Their challenge, therefore, fails. The decision in Mervyn Coutindo v. Collector of Customs, Bombay(1) on which reliance has been placed on behalf of the petitioners dealt with a different problem though the principle (1) [1963] 3 S.C.R. 600., 489 of law laid down there seems to go against the petitioners’ submission. It was expressly observed that there is no inherent vice in the principle of fixing seniority by rotation in a case when a service is composed in fixed proportion of direct recruits and promotees. The distinction between direct recruits and promotees as two sources of recruitment being a recognised difference, nor obnoxious to the equality clauses,’ the provisions which concern us cannot be struck down on the ratio of this decision. The petition accordingly fails and is dismissed but without costs. G.C. Petition dismissed 490