RAMENDRA SINGH vs. JAGDISH PRASAD AND ORS.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 11 PETITIONER: RAMENDRA SINGH Vs. RESPONDENT: JAGDISH PRASAD AND ORS. DATE OF JUDGMENT17/02/1984 BENCH: MISRA, R.B. (J) BENCH: MISRA, R.B. (J) VENKATARAMIAH, E.S. (J) CITATION: 1984 AIR 885 1984 SCR (2) 598 1984 SCALE (1)372 ACT: Civil service : persons not qualified appointed to higher posts to meet emergent situation-If could be given seniority over persons appointed under rules subsequently. HEADNOTE: In connection with the execution of a World Bank Project on an emergency basis, which was required to be completed within a short time, the Public Works Department of the State needed a number of mechanical overseers. Since at that time there was acute shortage of qualified overseers the Department had appointed, as overseers on provisional basis against the sanctioned posts, certain persons who were working in the department as sub-overseers even though they had only appeared in the diploma examination in engineering but had not yet passed it. In the meantime, the respondents (petitioners before the High Court) were selected by a Selection Committee constituted in accordance with he procedure laid down in Bihar Public Works Department Code. After they passed the diploma examination the Chief Engineer had in 1964 appointed the appellants (contesting respondents before the High Court) as temporary overseers against the sanctioned posts from the date of publication of results of the diploma examination. In 1973, a gradation list was prepared and some of the appellants were subsequently promoted to higher posts. The respondents in a writ petition filed in the High Court had impugned the order of the Chief Engineer appointing the appellants reproductively as overseers on the ground that while they were appointed after following the procedure prescribed under the rules, the appellants at the time of their appointment as overseers were neither qualified to be appointed as overseers nor were they selected by a Selection Committee constituted under the rules and that in any event the appellants could not be appointed with retrospective effect. Secondly, though the appellants shown as seniors to the respondents by the Chief Engineer’s orders of 1964, the appellants were in fact junior to them and that their later promotion was improper. The High Court held that the Public Works Department Code in accordances with which the respondents were recruited directly contained merely departmental http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 11 instructions and had not acquitted statutory force and that, therefore, the appointment of the appellants could not be held to be invalid on the ground that the department had no power to make retrospective appointments. It however held that the revised gradation list, showing the appellants above the respondents, on the basis of the 1964 orders was bad in law. Consequently, the High Court quashed that part of the two orders which had fixed the date of publication of the result of diploma examination as the commencement of length of service of temporary overseers. 599 In appeal to this Court is was contended on behalf of the appellants that since the executive power of the State is co-extensive with its legislative power, in the absence of a statutory rule framed under Article 309 of the Constitution, it was open to the executive, in exercise of its executive power under Art. 162 of the Constitution, to make appointment to meet the exigencies of a situation. Dismissing the appeal, ^ HELD: The impugned order of 1964 which purported to appoint the sub-overseers as temporary overseers from the date of publication of their result of diploma examination are clearly violative of Articles 14 and 16 of the Constitution inasmuch as the respondents had already been appointed as overhears by a Selection Committee constituted under the rules contained in the public Works Department Code. The 1964-order making the temporary appointments conferred national seniority on the appellants for the period they are actually working as sub-overseers in the lower scales outside the cadre of overseers. The impugned orders may not have resulted in reduction of rank but yet they did affect the seniority of the respondents which eventually might result in reducing their chances for promotion. [613 D-F] There is no gain-saying the fact that the executive power of the State is co-extensive with the legislative power and that it is not necessary that there should be a law in existence before the executive is enabled to function and the power of the executive is limited merely to the carrying out of the laws. There is nothing in terms of Article 309 which abridges the powers of the executive to act under Article 162 of the Constitution without a law but yet if there is a statutory rule or an Act on a matter the exercise of its executive power under Art. 162, ignore or act contrary to that Rule or Act.. [609 B-C] B.N. Nagarajan & Ors. v. State of Mysore & Ors. [1966] 3 SCR 682; Ram Jawaya Kapur v. State of Punjab [1955] 2 SCR 225; Rajendra Narain Singh & Ors. v. State of Bihar & Ors. [1980] 3 SCR 450; S.B. Patwardhan’s case [1977] 3 SCR 775 and R.N. Nanjundappa v. T. Thimmiah & Anr.[1972] 2 SCR 799, referred to. JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeals Nos. 308- 313 Of 1977 Appeals by Special leave from the Judgment and Order dated the 8th September, 1975 of the Patna High Court in C.W.J.C. Nos. 1419/73, 467/74 and 522 of 1974. L.N. Sinha, R.P. Singh, R.K. Jain, Suman Kapur, for the Appellant in CA.No. 308 of 1977. R.K. Garg. R.P. Singh, R.K. Jain & Suman Kapur, for the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 11 Appellant in CA. 309 of 1977. 600 R.K.Jain for the Appellant in CA. 310/77. L.N. Singh and D.Gourdhan for the Appellant in CAs. 311-13 L.N. Sinha, D. Goburdhan for Respondents 3-7 in CA. 308/77 and for Respondents Nos. 2-6 in CA. 309/77 & for Respondents 2 to 4 in CA No. 310/77. M.K. Ramamurthi D.P. Mukherjee for Respondents 12-13 in CA. No. 308/77 & RR 9-10 in CA. 310/77. U.S. Prasad for Respondent No. 4 in CA. 309/77. G.L. Sanghi, Radha Mohan & M.L. Verma for RR. 1, 2 & 16 in CA. 309/77 & for R-11 in CA. 310 of 1977. Jaynarain, R.P. Singh, R.K.Jain & Suman Kapoor for Respondents in CA. 311-313 of 1977. A.K. Sen, Radha Mohan Prasad & M.L. Verma for RR. 1 & 2 in CA. 313 of 1977. The Judgment of the Court was delivered by MISRA, J. This bunch of appeals is directed against a common judgment and order of the Patna High Court dated 8th September, 1975 allowing three petitions under Art. 226 of the Constitution in part. The material facts to bring out the points for consideration in these appeals lie in a narrow compass. The Public Works Department in Bihar had a very small mechanical organisation. In 1962, however, it undertook the execution of a World Bank project. In that connection a number of mechanical overseers were needed. As the project had to be executed on an emergency basis within a short time and 601 ‘there being dearth of qualified overseers, persons who were working only as sub-overseers or persons who had appeared at the diploma examination in engineering, but had not passed the same, were appointed against the sanctioned posts on a provisional basis. There were some others who were also appointed as mechanical overseers on temporary basis in the World Bank project, a wing of the Public Works Department, after appearing before a selection committee duly constituted according to r.1, Appendix II of the Bihar Public Works Department Code, Ist Edn., 1958, Vol. II. This rule reads: "All permanent appointments to the Bihar Subordinate Engineering Service either by absorption of temporary or work-charged Overseers and Estimators, or by direct recruitment, will be made by the Chief Engineer, provided that in the case of direct recruitment (permanent or temporary) appointment will be made on the advice of the committee of senior officers constituted for the purpose. The committee will constituted for the purpose. The committee will consist of three members including the Chief Engineer, who will be the Chair man of the committee. The other two members will be nominated by him with the approval of the Government in the Public Works Department from time to time". The Chief Engineer by orders dated 18th August and 26th September, 1964 appointed among others the following persons, already working as sub-overseers in the department as temporary overseers against the sanctioned posts on their passing the diploma examination from the date of publication of their results of the diploma in mechanical/electrical engineering examination: 1. Ramendra Singh 2. Keshav Singh 3. Bhola Nath Chaudhary http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 11 4. Awadesh Kumar Singh 5. Rajeshwar Sinha 6. Ram Chandra Prasad 7. Udai Narain Singh 8. Sunil Kumar 9. Rajnandan Pd. Singh 10. Gopal Ram 11. Sidh Nath Singh 602 12. Prem Chand Prasad, and many others who are not parties here. It appears that a provisional gradation list of overseers was prepared. Certain overseers who felt aggrieved by the provisional list made various representations and eventually a revised gradation list dated 17th November, 1973 was prepared, Some of the aforesaid twelve persons were promoted as Mechanical Sub-Divisional officers by an order dated 13th March, 1974. The revised gradation list dated 17th November, 1973 and the two orders dated 18th August and 26th September, 1964 appointing the aforesaid twelve persons as temporary overseers with retrospective effect and the order dated 13th March, 1974 promoting some of them as Mechanical Sub- Divisional Offers were challenged by three separate writ petitions: (1) writ No. 1419 of 1973 filed by Shyam Dayal Pandey, (2) writ No. 467 of 1974 filed by Ful Chand, and (3) writ No. 522 of 1974 filed by Jagdish Prasad and Mohammad Shamsuddin. The respondents in the three petitions including the aforesaid twelve persons were common, though differently numbered. It would be convenient to identify the parties with reference to the writ petitions. The writ-petitioners therein will be referred to herein after as the petitioners and the above mentioned twelve persons, whose retrospective appointment has been challenged, as the contesting respondents. The case of the petitioners in the three petitions has been that they were appointed as mechanical overseers on temporary basis in the World Bank project, a unit of the Public Works Department after appearing before a selection committee duly constituted according to r. 1 referred to above. The appointment of the contesting respondents by orders dated 18th August and 26th September, 1964 with retrospective effect has been challenged on the ground that they were temporary mechanical sub-overseers and had not got the requisite qualification for being appointed as overseers nor did they appear before committee as required by r. 1 of the PWD Code and in any case they could not be appointed with retrospective effect. It was further pleaded that the contesting respondents were junior to the petitioners but in 603 the revised gradation list the contesting respondents were shown above the petitioners on the basis of the aforesaid two orders dated 18th August and 26th September, 1964. The promotion of some of the contesting respondents as mechanical sub-divisional officers was also bad on that account. The contesting respondents as well as the State of Bihar filed a return justifying the appointment of the contesting respondents as well as the promotion given to some of the contesting respondents as mechanical sub- divisional officer. On the contentions of the parties, the High Court formulated the following points for consideration: 1. Whether the impugned gradation list had been http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 11 prepared in accordance with law? 2. Whether the promotion of various respondents on the basis of the said gradation list is justified? 3. Whether the appointment of the respondents was bad as they had not appeared before the selection committee? 4. Whether the orders dated 18th August and 26th September, 1964 appointing the respondents and some of the petitioners as temporary overseers from the date of publication of their result of diploma in mechanical/electrical Engineering examination, are justified and in accordance with law and whether the same could have been made the basis for preparing the gradation list? While supporting the appointment of contesting respondents on merits two preliminary objections were raised on behalf of the contesting respondents about the maintainability of the writ petitions: 1. None of the requisites of r. 1 of the PWD Code was complied with while constituting the selection committee and this being the position the petitioners themselves were not selected by 604 a duly constituted committee, and, therefore, they had no right to assail the gradation list and to challenge the appointment of the contesting respondents under Art. 226 of the Constitution. 2. The petitioners could not challenge the gradation list without assailing the orders dated 18th August and 26th September, 1964 on which the gradation list was based, and the petitioners could not be allowed to assail those orders after a lapse of about 10 years and if they were allowed to challenge the gradation list that would virtually amount to permitting the petitioners to challenge those orders. The High Court overruled both the preliminary objections. The first preliminary objection was overruled on the ground that the requirements of r. I of the PWD Code are not mandatory, they are merely departmental instructions which had not acquired the statutory force and the petitioners could not be non-suited merely because there was no compliance of r. 1 of the Code. The second preliminary objection was also overruled on the grounds: (a) that the petitioners had not prayed for the quashing of the entire orders but they were aggrieved only with that portion of the orders by which the contesting respondents were appointed retrospectively from the date of the publication of the results of diploma in mechanical/electrical engineering examination, which affected the seniority of the petitioners in the revised gradation list:(b) that the petitioners came to know of the two orders after the preparation of the revised gradation list on 17th November, 1973 wherein the contesting respondents were placed above the petitioners; (c) that the Court was mainly concerned with the revised gradation list, but with a view to find out the basis for preparation of the revised gradation list, the Court had to examine as to whether the retrospective appointment of the contesting respondents by the aforesaid two orders in the circumstances was valid. If the Court holds that they could not have been appointed retrospectively that would simply change their position in the revised gradation list and that would not affect the appointment of the contesting respondents; and (d) that ignoring the claim of the petitioners on the ground of laches or delay is not a rule http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 11 of law but a rule of practice. Coming to the merits, the appointment of the contesting respon- 605 dents was challenged by the petitioners on the ground that they had not appeared before the selection committee as required by r. 1 and therefore their appointment was illegal and at any rate they could not have been placed higher than the Petitioners in the revised gradation list. The High Court negatived the contention on the self same ground on which the preliminary objection No. 1 was overruled. Rule I of the PWD Code was merely a departmental instruction and it had not acquired. the statutory force therefore, the appointment of the contesting respondents could not be held to be invalid merely because they had not appeared before the selection committee. Besides, there was no such stipulation in their initial order of appointment nor were they called for appearing before the selection committee. Keshav Singh and Sunil Kumar, two of the contesting respondents and one Shyam Dayal Pandey, one of the petitioners in one of the writ petitions, who were placed in similar situation as the contesting respondents who were placed in similar situation as the contesting respondents appeared before the selection committee but it was due to some misunderstanding on the part of the Executive Engineer (Workshop Division) under whom they happened to be posted although their original letter of appointment contained no such stipulation that they would have to appear before the selection committee. On the crucial point-Whether the two orders dated 18th August and 26th September 1964 making retrospective appointments were the various authorities cited before it. The Court further held that the petitioners were initially appointed provisionally but after they appeared before the selection committee they were appointed temporally and, therefore, the services of the petitioners from the date of their appointment could be counted while fixing their seniority, whereas those of the contesting respondents, who were provisionally appointed could not have been counted for fixing their seniority. It also held that the revised gradation list showing the contesting respondents above the petitioners on the basis of the two orders dated 18th August and 26th September 1964 was bad in law. Consequently, the High Court quashed only that part ofeth 606 two orders which had fixed the date of publication of the result of diploma in mechanical/electrical engineering examination as the date of commencement of length of services of temporary overseers. The seniority list prepared in pursuance of the order dated 17th November 1973, insofar as it relates to the contesting respondents vis-a-vis the petitioners in the three petitions was also quashed. The order of promotion of some of the contesting respondents, namely, Ramendra Singh, Bhola Nath Choudhary, Rajeshwar Sinha, Ramchandra Prasad and Udai Narain Singh was also quashed. The contesting respondents have now come to challenge the order of the High Court by special leave under Art. 136 of the Constitution. The State of Bihar has also filed three separate appeals against the same order and for the same relief. The crucial question for consideration in this case is whether the appointment of the contesting respondents, http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 11 arrayed as appellants in the first batch of three appeals, by the two orders dated 18th August and 26th September, 1964, with retrospective effect is bad in law. Shri A.K. Sen along with Shri G.L. Sanghi appearing for the petitioners, now arrayed as respondents in these appeals supported the judgment of the High Court. Their main contention was that the contesting respondents had not acquired the requisite qualification on the date of their appointment and, therefore, their appointment by orders dated 16th August and 26th September, 1964, with retrospective effect was in the teeth of r. 1 of the PWD Code, and in any case there can be no retrospective appointment of the contesting respondents from the date of passing their diploma examination inasmuch as it affected the seniority of the petitioners in the revised gradation list. Shri Lal Narain Sinha assisted by She R.K. Garg appearing for the (petitioners) contesting respondent appellants, raised the following three contentions: 1. The impugned orders are about ten years old and the petitioners could not be permitted to challenge those orders after the lapse of such a long time. 607 2. The High Court itself had made a discrimination inasmuch as the writ petitions against Keshav Singh and Awadesh Kumar Singh have already been dismissed. 3. In the absence of any statutory rule or rules framed under Art. 309 of the Constitution, it was open to the Government to make appointments to suit the exigencies of the situation. The High Court has given detailed reasons for not accepting the contention of undue deal in filing the writ petitions. It is not necessary to repeat those grounds over again. We fully agree with the view taken by the High Court that the writ petitions filed by the petitioners could not be dismissed on the ground of laches. As regards the second contention of Shri Lal Narain Singh, we are of the view that the mere fact that the writ petitions have been dismissed against Keshav Singh and Awadesh Kumar Singh, will not be a ground for setting aside the impugned order of the High Court. The contesting respondents have to show that the two orders dated 18th August and 26th September, 1964 making retrospective appointments were valid one. As regards the third contention, Shri Lal Narain Sinha submits that the executive power of the State is co- extensive with its legislative power and therefore if the State can pass an enactment so also it can pass orders in exercise of its executive power, as contemplated by Art. 162 of the Constitution to suit the exigencies of a particular situation. In the instant case, as stated earlier, the World Bank project was undertaken by the PWD in 1962. A large number of mechanical overseers were needed as the project had to be executed on emergency basis within a short time and there being dearth of qualified hands persons who were working only as sub-overseers or who had appeared at the diploma examination but had not passed were appointed against sanctioned posts and were permitted to draw the pay scale of overseers from the date of the passing of the diploma examination. There is no denying the fact that the executive power of the 608 http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 11 State is in no way narrower than the legislative power. But the question is whether in exercise of that power the State in violation of Art. 16 of the Constitution could make retrospective appointment of the contesting respondents in the instant case so as to affect seniority of the petitioners. For the respondents reliance was placed on State of Punjab v. Kishan Dass. In that case pursuant to certain charges against a police constable his entire service with permanent effect was forfeited, which meant reducing his salary to the starting point in the time scale for constables. The constable challenged the order by filing a regular suit. The two courts below decreed the suit holding that there was flagrant violation of Art. 311 (2) of the Constitution as the impugned order amounted to reduction in rank. This Court interpreted the expression ’reduction in rank’ and held: "The expression ’reduction in rank’ in the article, therefore means reduction from a higher to a lower rank or post when imposed as a penalty. Therefore, an order forfeiting the past service which has earned a government servant increments in the post or rank he holds, however adverse it is to him, affecting his seniority within the rank to which he belongs, or his future chances of promotion does not attract the article. His remedy, therefore, is confined to the rules of service governing his post." The impugned orders in the instant case may not have resulted in reduction of rank but all the same they affected the seniority of the petitioners which eventually might result in reducing their chances for promotion. Reliance was next placed on B.N. Nagarajan & Ors. v. State of Mysore & Ors. One of the arguments advanced in that case was that till the rules are made in that behalf no recruitment could be made to any service. This argument was, however, repelled by this Court, firstly because, it was not obligatory under proviso to Art. 309 to make rules of recruitment, etc. before a service could be constituted or a 609 post created or filled; secondly the State Government had executive power in relation to all matters with respect to which the legislature of the State has power to make rules; and it follows from this that the State Government will have executive power in respect of List II, Entry 41, State public Services. Relying on Ram Jawaya Kapoor v. State of Punjab. Ram was held that it was not necessary that there should be a law already in existence before the executive is enabled to function and that the powers of the executive were limited merely to the carrying out of these laws. There was nothing in the terms of Art. 309 of the Constitution which abridges the power of the executive to act under Art. 162 of the Constitution without a law. The Court, however, put a word of caution in mentioning that if there is statuary rule or an Act on the matter, the Executive must abide by that Act or rule and it could not in exercise of executive power under Art. 162 of the Constitution ignore or act contrary to that rule or Act. The second contention in the above case was that the Executive could not frame rules retrospectively unless the Act specifically empowers it to do so. This Court, however, refrained from deciding this point because in their opinion the appeal could be disposed of on another ground. This Court observed that assuming for the sake of argument that the Mysore State Government could not make rules retrospectively and that the rules were thus void so far as http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 11 they operated retrospectively, proceeded to ignore those rules and to examine whether the appointments made on October 31, 1961 could be upheld. The Court came to the conclusion that those appointments could be considered to have been validly made in exercise of the executive power of the State under Art. 162 of the Constitution. For the appellants strong reliance was also placed upon Rajendra Narain Singh & Ors. v. State of Bihar & Ors. It was laid down in that case that in the absence of any legislation on the subject or a rule framed under the proviso to Art. 309 of the Constitution, the State Government could regulate its public services in the exercise of its executive power. In the above case there was no statute or any rule framed under the provision to Art. 309 to determine the seniority as between the direct recruits and the promotees. The determination of the seniority on the 610 basis of continuous officiation was held to be valid on the basis of the decision in S.B. Patwardhan’s case. There is no gainsaying the fact that the executive power of the State is co-extensive with the legislative power, but whether the exercise of the power can be in such a way as to offend Art. 16 of the Constitution. The retrospective appointment of the respondents in the aforesaid writ petitions affected the seniority of the respondents. This question, however, need not detain us as the point in question is covered by R.N. Nanjundappa v. T. Thimmiah & Anr. In that case the respondent Thimmiah was appointed through the Public Service Commission as an Assistant Geologist in the Department of Geology in the Mysore Government in 1951 in the grade of Rs. 125-10-175. When the Kolar Gold Fields School of Mines was set up in July 1957 the respondent was sent on deputation for two years as Vice- principal of the School of Mines. When the then Principal of the School of Mines, who was employed on a part time basis on an allowance of Rs. 200/- left on 22nd July 1958, the respondent who was Vice-Principal and was also doing the duties of Principal since 15th February 1958, was appointed as officiating Principal with effect from 22nd July, 1958 in the grade of Rs. 500-30-800 by an order dated 25th September, 1958. On 3rd April, 1959 the State Government in modification of the notification dated 25th September, 1958 appointed the respondent as temporary officiating Principal with effect from 15th February, 1958. The Mysore Education Department Service Rules 1967 regularised the appointment of the respondent. The relevant portion of the Rules reads: "Notwithstanding any rule made under the proviso to article 309 of the Constitution of India, or any other rules or Order in force at any time, Dr. T. Thimmiah, B.Sc. (Hons.) Ph.D. (Lond.) F.G.S. shall be deemed to have been regularly appointed as Principal, School of Mines, Oragaum, Kolar Gold Fields, with effect from 15-2-1958." This rule was challenged by the appellants on various grounds: 611 (a) That the respondent was governed by the Mysore Service Regulations, 1943, the Mysore State Civil Services General Recruitment) Rules, 1957 as well as the Mysore Education Department Services (Technical Education Department) (Recruitment) Rules, 1964. (b) That the respondent was in Class III service and his appointment by the impugned regulation amounted to his promotion from Class III service http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 10 of 11 to Class I. If so, it is hedged by two limitations as contemplated by sub-clauses (a) and (b) of rule 4 (3) of the Mysore State Civil Services Rules, 1957, i.e. (1) it has to be on the basis of merit and suitability with due regard to seniority from among persons eligible for promotion, and (2) it has to be on the basis of seniority-cum-merit from among persons eligible for promotion. The stand of the respondent, however, was that (1) he was a local candidate in service and, therefore, the aforesaid rules did not apply to him and the regularisation of his appointment was valid; (2) under Art. 162 of the Constitution regularisation would in itself be a mode of exercise of power of appointment of the Executive Government. Such an appointment even if made in the shape of rules under Art. 309 could not be attacked on the ground of being made for one person just as a piece of legislation could not be attacked on the ground of being made for a particular person or entity. The High Court came to the conclusion that the appointment of the respondent could be regularised with effect from any date as he was a local candidate within the meaning of the Mysore Government Seniority Rules, 1957. This Court in appeal, however, reversed the judgment of the High Court and observed: "No one can deny the power of the Government to appoint. If it were a case of direct appointment or if it were a case of appointment of a candidate by competitive examination or if it were a case of appointment by selection recourse to rule under Article 309 for regularisation would not be necessary. Assume that rules under Article 309 could be made in respect of appointment of one man but there are two limitations. Article 309 speaks of 612 rules for appointment and general conditions of service. Regularisation of appointment by stating that notwithstanding any rules the appointment is regularised strikes at the root of the rules and if the effect of the regularisation is to nullify the operation and effectiveness of the rules, the rule itself is open to criticism on the ground that it is in violation of current rules. Therefore the relevant rules at the material time as to promotion and appointment are infringed and the impeached rule cannot be permitted to stand to operate as a regularisation of appointment of one person in utter defiance of rules requiring consideration of seniority and merit in the case of promotion and consideration of appointment by selection or by competitive examination". The Court gave further reasons for holding the regularisation to be bad in law. It observed: "This regularisation is bad for the following reasons, First, regularisation is not itself a mode of appointment. Secondly, the modes of appointment are direct recruitment or selection or promotion or appointing for reasons to be recorded in writing an officer holding a post of an equivalent grade, by transfer, from any other service of the State. The Government did not contend it to be a case of promotion. If it were a case of promotion it would not be valid because it would be a promotion not on the basis of seniority-cum-merit but a promotion of some one who was in Class III to Class I. Even with regard to appointment under rule 16 by transfer of a person http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 11 of 11 holding an equivalent grade the appointment would be offending the rules because it would not be transfer from an equivalent grade. Again, merit and seniority could not be disregarded because the respondent was not in the same class as the Principal of the School of Mines. The pay of the Principal was Rs. 500-800 where as the respondent was getting a salary of Rs. 165 in the grade of Rs. 125-165 plus an allowance of Rs. 75". The Court also brought out the distinction between the scope of Art. 309 and Art. 162 of the Constitution. It observed: 613 "There were 1957 rules which spoke of appointment by competitive examination or by selection or by promotion. Even if specific rules of recruitment for such services were not made the rule as to appointment by competitive examination or Selection or by promotion was there. Article 162 does not confer power of regularisation. Article 162 does not confer’ power on the Government to make rules for the recruitment or conditions of service. Rules are not for the purpose of validating an illegal appointment or for making appointments or promotions or transfer. Rules under Article 309 are for the purpose of laying down the conditions of service and recruitment. Therefore, regularisation by the way of rules under Article 309 in the present case by stating that notwithstanding anything in the rules the appointment of the respondent was being regularised was in itself violation of the rules as to appointment and as to cadre and also as to the proper selection". In view of this clear authority, it cannot be argued for the appellants that they could be appointed with retrospective effect so as to affect the seniority of the respondents. The orders dated 18th August and 26th September, 1964 which purported to appoint the sub-overseers named therein as temporary overseers from the date of Publication of their result of diploma examination are clearly violative of Arts. 14 and 16 of the Constitution inasmuch as the petitioners had already been appointed as overseers by selection committee constituted under the rules contained in P.W.D. Code. The order of temporary appointment by the impugned orders dated 18th August and 26th September, 1964 conferred national seniority on the contesting respondents for the period while they were actually working as sub-overseers in the lower scale outside the cadre of overseers. The High Court in our opinion was fully justified in allowing the writ petitions in part. For the reasons given above the appeals must fail. They are accordingly dismissed. In the circumstances of the case, however, we allow the parties to bear their own costs. P.B.R. Appeals dismissed. 614