Mumbai Port Authority vs National Commission For Scheduled Caste

REPORTABLE
2026 INSC 755
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. OF 2026
(Arising out of SLP(C) No.33359 of 2025)

MUMBAI PORT AUTHORITY …APPELLANT(S)

VERSUS

NATIONAL COMMISSION
FOR SCHEDULED CASTE & ORS. …RESPONDENT(S)

J U D G M E N T

SANJAY KAROL, J.

1. Leave Granted.

1
2. Whether the National Commission for Scheduled Castes can pass orders
in respect of service matters and whether such orders are directory or mandatory
is the issue that arises in this appeal which flows from Writ Petition (L) No.1449
th
of 2025, titled analogously dated 19 August 2025.

3. Certain past events require recall to contextualise the question above.
3.1 Respondent No.3, namely Madhavi K. Chandorkar, member of the
scheduled caste, was employed by the appellant as a typist cum
Signature Not Verified
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computer clerk on 9 July 1997.
Digitally signed by
SOURAV PAL
Date: 2026.07.28
18:44:21 IST
Reason:

1
NCSC
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3.2 Pursuant to the rules, at the time in force i.e. Office Memorandum
st
dated 21 January 2002, she was promoted to Stenographer Grade-I.
th
The said OM had withdrawn an earlier OM dated 30 January 1997.
Here itself we may reproduce the relevant extracts of the two OMs:
OM dated 30.01.1997
“…
3. Having regard to the above judgement of the Supreme Court, it has
been decided to modify the existing policy of fixing seniority on
promotion on the lines mentioned in para 2 above. Accordingly, it has
been decided to add the following proviso to general principle. 5(1)
contained in MHA ( now DOPT) OM No. 9/11/55- RPS dated 22.12.59
and para 2.2 of this Department OM No.22011/7/86-Estt.(D) dated
3.7.1986:-
"Provided that if a candidate belonging to the Scheduled Caste
or the Scheduled Tribe is promoted to an immediate higher
post/grade against a reserved vacancy earlier than his senior
general-OBC candidate who is promoted later to the said immediate
higher post/grade the general-OBC candidate will regain his
seniority over such earlier promoted candidate of the Scheduled
Caste and the Scheduled Tribe in the immediate higher post/grade."
4. These orders shall take affect from the date of issue of this Officer
Memorandum.

Sd/-
(K.K. Jha)
Director(E) ”
OM dated 21.01.2002
“…
3. The Government have now decided to negate the effects of the
th
DOP&T OM dated 30 January, 1997 by amending Article 16(4A) OF
the Constitution right from the date of its inclusion in the Construction
th
i.e. 17 June, 1995, with ask to allow the Government servants
belonging to SCs/STs to retain the seniority in the case of promotion by
virtue of rule of reservation. In other words, the candidate belonging to
general/OBC category promoted later will be placed junior to the
SC/ST Government servants promoted earlier even though by virtue of
the rule of reservation.
4. Therefore, in pursuance of the aforementioned Constitution {Eighty-
fifth) Amendment Act, 2001, it has been decided as follows;
(i) (a) SC/ST Government servants shall, on their promotion by virtue
of rule of reservation/roster, be entitled to consequential seniority
also; and

2
OM
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(b) the above decision shall be effective from 17th June, 1995.
(ii) The instruction contained in DOPT O.M.N.o.20011/2/97-
Estt.(D) dated 30.1.1997 as well as the clarifications contained in
DOPT O.M.No.20011/2/97-Estt.(D) dated 21.3.1997 shall stand
withdrawn w.e.f.30.1.1997 itself.
(iii) Seniority of Government servants determined in the light of
O.M. was never issued.
… ”

3.3 The 2002 OM was challenged before the High Court of Judicature at
th
Bombay in Writ Petition No.1164 of 2012. In terms of order dated 30
st
November 2016/1 December 2016, the said challenge mounted by
Mumbai Port Trust Non-SC/ST Employees Association, succeeded.
The impugned OM was quashed and set aside. A Special Leave Petition
preferred against this judgment is pending consideration before this
Court. For clarity, it may be stated that the same is not in issue before
us.
3.4 The directions issued in the above noted judgment were implemented
and the seniority of the employees of the appellant was reset
accordingly. For implementing the directions issued in the aforesaid
th
judgment, a circular dated 27 December 2018 was issued by the
Deputy Secretary of the Appellant stating that no promotions will be
granted to SC/ST employees except those made in accordance with the
1997 OM. Resetting the seniority, it was directed that all promotions
slated not to be in accordance with the judgment of this Court in M.
3
Nagaraj v. Union of India will be revisited.
3.5 This circular was challenged in Writ Petition(L)121 No. of 2019 before
the High Court of Judicature at Bombay, by the Mumbai Port Trust SC,
ST and OBC Welfare Association but the same was dismissed by order
th
dated 27 August 2019. Whether it has attained finality or not is neither
averred nor would it be relevant.

3
AIR 2007 SC 71
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3.6 Considering that the above said circular had been upheld, the process
indicated therein was initiated. Respondent no. 3 was one of the nine
cases identified from amongst the stenographers and show cause notice
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dated 9 March 2020 was issued to her. After opportunity of hearing
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was afforded, she was demoted vide order dated 11 September 2020,
th th
notionally with effect from 19 April 2007 to 30 November 2016 from
Grade I to Grade II.

4. Respondent no.3 aggrieved by the demotion made a representation to
Respondent No.2, NCSC through its member, to which the appellant responded.
rd
After hearing both parties NCSC passed the order dated 23 October 2024, which
st
contained the minutes of the meeting held on 1 October 2024, relevant parts
whereof are extracted below:
“…
6. After hearing both sides and clarification given by DoPT officials,
the Hon’ble member observed and pointed that severe injustice is being
caused to the petitioner and ordered that :-
(i) Strictly adhere of DoPT’s guidelines/instructions in matter of
maintenance of reservation roster and reservation in promotion.
(ii) The reservation roster should be prepared as per DOPT
guidelines and it should be proper.
(iii) Promotion to the post of stenographer and further to the post
of PA to HOD may be given as per rules of reservation.
(iv) To implement the order and pay arrears within the period of
30 days.
(v) MbPA to forward the roster for verification to the Minister of
Shipping.
7. An Action Taken Report to be submitted to the Commission within
45 days. ”

4.1 The appellant sought review/appeal of this order before the Chairperson of
th th
the NCSC by representation dated 29 November 2024 and reminder dated 12
December 2024. The status of this is unknown to us.
4.2 The appellant challenged the aforesaid order which resulted in the
impugned judgment in rejection of the same. The main ground agitated was that
the NCSC did not possess the powers to issue directions except as contained in
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Clause 5 of Article 338 of the Constitution of India. The learned Division Bench
st
concluded that the minutes of the meeting held on 1 October 2024 did not go
beyond the scope of the power of the NCSC. Reference was made to an earlier
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order dated 1 June 2023 passed by the NCSC which had purportedly become
final, and it is recorded that the direction to pay arrears within 30 days is a
restatement of that order. The writ petition was accordingly dismissed.
Heard learned senior counsel/counsel for the parties.

5. The NCSC has been established under Article 338 of the Constitution of
India. The same is extracted as under:
1) There shall be a Commission for the Scheduled Castes to be known
“(
as the National Commission for the Scheduled Castes.
(2) Subject to the provisions of any law made in this behalf by
Parliament, the Commission shall consist of a Chairperson, Vice-
Chairperson and three other Members and the conditions of service and
tenure of office of the Chairperson, Vice-Chairperson and other
Members so appointed shall be such as the President may by rule
determine.
(3) The Chairperson, Vice-Chairperson and other Members of the
Commission shall be appointed by the President by warrant under his
hand and seal.
(4) The Commission shall have the power to regulate its own procedure.
(5) It shall be the duty of the Commission—
(a) to investigate and monitor all matters relating to the safeguards
provided for the Scheduled Castes under this Constitution or under
any other law for the time being in force or under any order of the
Government and to evaluate the working of such safeguards;
(b) to inquire into specific complaints with respect to the deprivation of
rights and safeguards of the Scheduled Castes;
(c) to participate and advise on the planning process of socio-economic
development of the Scheduled Castes and to evaluate the progress of
their development under the Union and any State;
(d) to present to the President, annually and at such other times as the
Commission may deem fit, reports upon the working of those
safeguards;
(e) to make in such reports recommendations as to the measures that
should be taken by the Union or any State for the effective
implementation of those safeguards and other measures for the
protection, welfare and socio-economic development of the Scheduled
Castes; and
(f) to discharge such other functions in relation to the protection,
welfare and development and advancement of the Scheduled Castes
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as the President may, subject to the provisions of any law made by
Parliament, by rule specify.
(6) The President shall cause all such reports to be laid before each
House of Parliament along with a memorandum explaining the action
taken or proposed to be taken on the recommendations relating to the
Union and the reasons for the non-acceptance, if any, of any of such
recommendations.
(7) Where any such report, or any part thereof, relates to any matter with
which any State Government is concerned, a copy of such report shall
be forwarded to the Governor of the State who shall cause it to be laid
before the Legislature of the State along with a memorandum
explaining the action taken or proposed to be taken on the
recommendations relating to the State and the reasons for the non-
acceptance, if any, of any of such recommendations.
(8) The Commission shall, while investigating any matter referred to in
sub-clause (a) or inquiring into any complaint referred to in sub-clause
(b) of clause (5), have all the powers of a civil court trying a suit and in
particular in respect of the following matters, namely :—
(a) summoning and enforcing the attendance of any person from any
part of India and examining him on oath;
(b) requiring the discovery and production of any document;
(c) receiving evidence on affidavits;
(d) requisitioning any public record or copy thereof from any
court or office;
(e) issuing commissions for the examination of witnesses and
documents;
(f) any other matter which the President may, by rule, determine.
(9) The Union and every State Government shall consult the
Commission on all major policy matters affecting Scheduled Castes.
(10) In this article, references to the Scheduled Castes shall be
construed as including references to the Anglo-Indian community.”

6. Article 338 was originally Article 299 in the Draft Constitution. A Special
Officer was provided for, who was to report to the President, regarding the
safeguards provided for in the Constitution for the Minorities by investigating all
th
matters relating thereto. Subsequently, in 1990 through the 65 Amendment to
the Constitution, this Single Officer was made into a Commission. In 2003,
th
through the 89 Amendment to the Constitution, this was further split into its
present iteration i.e., the NCSC (Article 338) and the National Commission for
nd
the Scheduled Tribes (Article 338A). In 2018, via the 102 Amendment to the
Constitution, Article 338B was introduced to bring in the National Commission
for Other Backward Classes.
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7. Our focus in the present lis is, obviously, the NCSC. Sub-article (5) lays
down the powers of the NCSC. The NCSC itself contends (written submissions)
that clause (b) of sub-article (5) which casts upon it a duty to inquire into specific
complaints with respect to deprivation of rights and safeguards, is in two parts
i.e. enquiry and safeguarding. The latter of the two being the enforcement
provision. We shall consider that submission but first we must look to other
clauses. Clause (c) says “participate and advise” with regard to the economic
developments of SCs; Clause (d) talks about presenting its reports to the President
regarding its safeguards; Clause (e) discusses the making of such reports
regarding recommendations that the Union or the State should take for effective
implementation of safeguards; and Clause (f) leaves the field open for the
President to give any further function to NCSC as it is seen fit.

8. Sub-article (8) provides for, in furtherance of the functions mentioned in
Sub-article (5) the powers available to the NCSC i.e. that of the civil court for
receiving evidence and the examination of witnesses, etc. The question, as already
stated above is whether it was within the scope of these powers for NCSC to have
directed the appellant to pay arrears within a specified period of time.

9. We are of the considered view that the Division Bench fell in error in
holding that the directions issued by NCSC in its order dated 23.10.2024 were
within the scope of powers provided under the Constitution. The legislature has
been quite categorical in the powers of the Civil Court that have been extended
to the NCSC. The word used is “namely” whereunder certain powers have been
enumerated. That indicates the limited scope of the powers granted to it. It is
therefore clear that while it has powers to requisition documents and receive
evidence it does not have the power to make an order in furtherance of that
evidence. In other words, NCSC can record a factual finding and then ask the
concerned Government, either the Centre or the State to act thereupon. At this
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stage it would be appropriate to refer to the submission of the NCSC which states
that the word “safeguards” is an enforcement limb of Sub-article (5). Such a
submission is difficult to accept in view of the explicit language of the Article. It
certainly does not confer adjudicatory power, at best recommendatory in nature.
The power provided is to inquire into the deprivation of “rights and safeguards”
of the Scheduled Castes. The use of the word “and” indicates that rights and
safeguards are to be read together as a bundle.


10. Sub-clauses (a) and (d) support our conclusion. Sub-clause (a) gives the
power to the NCSC to investigate and monitor all matters regarding safeguards
provided for the Scheduled Castes under the Constitution or in any other law. It
flows from this that the provision of safeguards is a function of the Legislature,
and the NCSC’s role is to monitor that the true intent of the safeguards is being
implemented and met with as a ground reality. Sub-clause (d) provides that the
Commission will present annually or at other times as seen fit, reports to the
President regarding the working of their safeguards. This implies that safeguards
are those recommendations made to the State or the Union Government that are
in furtherance of its functions.


11. A co-ordinate Bench of this Court in All India Indian Overseas Bank SC
4
and ST Employees' Welfare Assn. v. Union of India , discussed the powers of
the NCSC to grant interim injunction in connection with a dispute pertaining to
promotions within the Indian Overseas Bank. The relevant paragraphs thereof are
as follows:
“5. It can be seen from a plain reading of clause (8) that the Commission
has the power of the civil court for the purpose of conducting an
investigation contemplated in sub-clause (a) and an inquiry into a
complaint referred to in sub-clause (b) of clause (5) of Article 338 of
the Constitution.
6. Sub-clauses (a) to (f) of clause (8) clearly indicate the area in which
the Commission may use the powers of a civil court. The Commission
has the power to summon and enforce attendance of any person from

4

(1996) 6 SCC 606
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any part of India and examine him on oath; it can require the discovery
and production of documents, so on and so forth. All these powers are
essential to facilitate an investigation or an inquiry. Such powers do not
convert the Commission into civil court.
10. Interestingly, here, in clause (8) of Article 338, the words used are
“the Commission shall … have all the powers of the Civil Court trying
a suit”. But the words “all the powers of a Civil Court” have to be
exercised “while investigating any matter referred to in sub-clause (a)
or inquiring into any complaint referred to in sub-clause (b) of clause
5”. All the procedural powers of a civil court are given to the
Commission for the purpose of investigating and inquiring into these
matters and that too for that limited purpose only. The powers of a civil
court of granting injunctions, temporary or permanent, do not inhere in
the Commission nor can such a power be inferred or derived from a
reading of clause (8) of Article 338 of the Constitution.”
(emphasis supplied)

5
12. In Collector v. Ajit Jogi , while dealing with the issue of verification of
caste certificate of the respondent, this Court, after considering the powers vested
with other Commissions held as follows:
“17. It is evident from Article 338 as it originally stood, that the
Commission was constituted to protect and safeguard the persons
belonging to Scheduled Castes and Scheduled Tribes by ensuring: (i)
anti-discrimination, (ii) affirmative action by way of reservation and
empowerment, and (iii) redressal of grievances. The duties under clause
5(b) of Article 338 did not extend to either issue of caste/tribe certificate
or to revoke or cancel a caste/tribe certificate or to decide upon the
validity of the caste certificate. Having regard to sub-clause (b) of
clause (5) of Article 338, the Commission could no doubt entertain and
enquire into any specific complaint about deprivation of any rights and
safeguards of Scheduled Tribes. When such a complaint was received,
the Commission could enquire into such complaint and give a report to
the Central Government or the State Government requiring effective
implementation of the safeguards and measures for the protection and
welfare and socio-economic development of the Scheduled Tribes. This
power to enquire into “deprivation of rights and safeguards of the
Scheduled Castes and Scheduled Tribes” did not include the power to
enquire into and decide the caste/tribe status of any particular
individual. In fact, as there was no effective mechanism to verify the
caste/tribe certificates issued to individuals, this Court in Madhuri Patil
v. Commr., Tribal Development [(1994) 6 SCC 241 : 1994 SCC (L&S)
1349 : (1994) 28 ATC 259] directed constitution of scrutiny
committees.”
(emphasis supplied)


5
(2011) 10 SCC 357
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13. Both these judgments referred to in the preceding paragraphs support our
conclusion. The powers entrusted to NCSC are limited in nature. Clearly NCSC
and its other compatriots under Articles 338A and 338B are Constitutional Bodies
with a socially beneficent purpose but quite apparently, the Legislature has
prescribed a role that is recommendatory and advisory, but certainly not
adjudicatory. They are not meant to be bodies taking over adjudicatory functions.
We may only observe that this Court had in Bhabani Prasad Jena v. Orissa State
6
Commission for Women , made similar observation regarding the Orissa State
Commission for Women. It was observed in Para 11 as follows:

11. Mr Ranjan Mukherjee, learned counsel for Respondent 2 submitted
that once a power has been given to the State Commission to receive
complaints including the matter concerning deprivation of women of
their rights, it is implied that the State Commission is authorised to
decide these complaints. We are afraid, no such implied power can be
read into Section 10(1)(d) as suggested by the learned counsel. The
provision contained in Section 10(1)(d) is expressly clear that the State
Commission may receive complaints in relation to the matters specified
therein and on receipt of such complaints take up the matter with the
authorities concerned for appropriate remedial measures. The 1993 Act
has not entrusted the State Commission with the power to take up the
role of a court or an adjudicatory tribunal and determine the rights of
the parties. The State Commission is not a tribunal discharging the
functions of a judicial character or a court.

(emphasis supplied)


14. For all the aforesaid reasons the judgment of the High Court is set aside.
The directions issued by the NCSC in as much as it relates to the payment of
arrears is declared to be contrary to the provisions of the Constitution and as such
non-est in law. Accordingly, the appeal is allowed.




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(2010) 8 SCC 633
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Pending application(s), if any, shall stand disposed of.



……………………………………………J.
(SANJAY KAROL)


……………………………………………J.
(AUGUSTINE GEORGE MASIH)
New Delhi;
July 28, 2026
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