MALKHAN SINGH vs. UNION OF INDIA

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 4 PETITIONER: MALKHAN SINGH Vs. RESPONDENT: UNION OF INDIA & ORS. DATE OF JUDGMENT: 07/01/1997 BENCH: A.M. AHAMADI, SUJATA V. MANOHAR ACT: HEADNOTE: JUDGMENT: J U D G M E N T Mrs. Sujata V. Manohar, J. The petitioner is a practising advocate of more than 21 years’ standing. He applied for the post of an Additional District & Sessions Judge in the Delhi Higher Judicial service in response to an advertisement which was issued in June 1985. The advertisement was in respect of four vacancies out of which two vacancies were in the general category, one was reserved for a Scheduled Caste candidate and one was reserved for a Scheduled Tribe candidate. The petitioner who belongs to a Scheduled Caste, applied for one of these vacancies. For the two vacancies which were reserved for general category candidates, one Mr. Malhotra and one Mr. singh were appointed. As against the two vacancies which were reserved for the Scheduled Caste and Scheduled Tribe candidates, three scheduled Caste candidates were selected. No. suitable Scheduled Tribe candidate was, however, available. The select panel approved by the Full court of the Delhi High Court. The three candidates on the select panel, in the order of the merit were: 1 Padam Singh, (2) the petitioner and 3 L.D Mual. Padam Singh who was at the head of the select Panel was at the head of the Select Panel was appointed against the vacancy for a Scheduled Caste candidate. The petitioner who was at the serial No.2 was not appointed in the vacancy which was meant for a Scheduled Tribe candidate and it was kept unfilled. There being no other vacancies, the petitioner and L.D Mual were not given appointments. Several vacancies have arisen thereafter, but the petitioner was not appointed. Hence he filed a written petition in the Delhi High Court against his not being appointed. A Full Bench of the Delhi High Court has considered the case of the petitioner along with the cases of several other petitioner who had also challenged their non appointment in respect of subsequent vacancies. In the case of the petitioner the Delhi High Court has held that he was not entitled to be appointed and has dismissed his petition. In order to understanding the claim of the petitioner it is necessary to examine the position regarding filling http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 4 of vacancies in respect of Additional District and Sessions Judges from the year 1979 onwards. In 1979 there was one vacancy for the post of Additional District & Sessions Judge. For filling of vacancies in the Delhi Higher Judicial Service after giving due effect to reservations in favour of the Scheduled Castes and Scheduled Tribes, under Rule 22 of the Delhi Higher Judicial Service Rules 1970, reservations have to be made in accordance with the orders issued by the Central Govt. from time to time. Accordingly a roaster is maintained. The vacancy in the 1979 was at roster point 4 which is reserved for Scheduled Tribe candidate. Since it was a single vacancy, it was treated as unreserved and it was filled by a general category candidate, Smt. Usha Mehra. Thereafter, in the 1981 three vacancies arose. These vacancies were at a roster points 5,6 and 7. Since the vacancy at the roster point 4 had been filled by a general category candidate, the reservation in favour of a Scheduled Tribe candidate was shifted to the roster point 5. Roster point 6 was for a general category. Roster point 7 was for a Scheduled Caste candidate. However, roster point 7 was treated as for general category candidate, Since out of three vacancies only one could be reserved. In other words, the three vacancies which arose in 1981 were considered as one for a Scheduled Tribe candidate and two for general category candidates. The two roster points 6 and 7 for general category candidates were filled after advertisement. However, the vacancy which was reserved fora Scheduled Tribe candidate could not be filled since no suitable candidate was available. It was, thereafter, carried forward. In 1983, one vacancy was advertised for a Scheduled Tribe candidate. To this vacancy roster point 5 was applied which was reserved for a Scheduled Tribe candidate and which had remained unfilled in 1981. Once again no suitable candidate was available. It was a proposal was made to the Central Govt. for dereservation of that vacancy. The next recruitment was in 1985. Four vacancies were advertised. These were at roster points 8,9,10 and 11. All these roster points are meant for the general category candidates. However, the reservation for a Scheduled Tribe candidate at roster point 4 had remained unfilled and had been carried forward in 1981 as well as in 1983. However, the reservation for a Scheduled Tribe candidate. Roster point 9 was kept for a Scheduled Caste candidate in view of the fact that in 1981, roster point 7 which was for a scheduled Caste candidate, had been filled by a general category candidate. Hence the reservation at the roster point 7, was transferred to roster point 9. Roster points 10 and 11 remained for general category candidates. These roster points 10 and 11 remained for general category candidates. These roster points 10 and 11 were filled by general category candidates. The roster points 10 and 11 were filled by the general category candidates. The roster point which has meant for a Scheduled Caste candidates (roster point 9) was filled by Padam Singh which roster point 8 for a Scheduled Tribe candidate once again remained unfilled. It is the contention of the petitioner that this was the third recruitment year of carrying forward a vacancy meant for a Scheduled Tribe candidate. As per the relevant rules and instructions applicable to this roster, in the third year of carry forward, the Scheduled Caste vacancy was exchangeable with a Scheduled Caste vacancy. Hence he being on the select panel in that year for a Scheduled Caste candidate, should have been appointed to the vacancy which http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 4 was meant for a Scheduled Tribe candidate by exchanging it for a Scheduled Caste candidate. In order to appreciate this submission it is necessary to refer to the relevant rules. The Brochure on reservation for Scheduled Castes and Scheduled Tribes in services issued by the Govt. of India, Department of Personnel and Administrative Reforms, Ministry of Home Affairs contain orders and instructions issued by the Govt of India from time to time on the question of reservations of vacancies for Scheduled Castes and Scheduled Tribes. Chapter 8 of this Brochure deals with the procedure for filling reserved vacancies in recruitment through U.P.S.C or by advertisement. On the subject pf a single vacancy arising in any given year which is meant for a reserved category candidate, the instructions of the Department of Personnel and A.R.O.M No.1/9/74-Estt. (SCT) dated 29th of April, 1975 state that the matter has been considered in the light of the judgment of this Court dated 11th of October, 1973 in the case of Arati Ray Choudhury v. union of India & ors.(vide AIR 1974 SC 532). It was now been decided in partial modification of the earlier orders referred there that "where only one vacancy occurs in the initial recruitment year and the corresponding roster point happens to be for a Scheduled Caste or Scheduled Tribe, it should be treated as unreserved and filled accordingly and the reservation carried forward to subsequent three recruitment years hitherto. In the subsequent year(s), even if there is only one vacancy, it should be treated as "reserved" against a carried forward reservation from the initial recruitment year and a Scheduled Caste/Scheduled Tribe candidate, if available, should be appointed in that vacancy, although it may happen to be the only vacancy in that recruitment year......". It was in the light this instruction that in 1979 when a single vacancy arose at roster point 4 which was reserved for a Scheduled Tribe candidate. It was filled by a general category candidate and the reservations was carried forward to the next three recruitment years. This also explains why in 1981 the carried forward vacancy for a Scheduled Tribe candidate remained unfilled and was carried forward to 1983 when once again the vacancy for a Scheduled Tribe candidate remained unfilled. A proposal, however, for dereservation was submitted for the purpose of filling it by a general category candidate. We are not concerned with this aspect. What is material to note is that both in 1989 and in 1983 the vacancy for a Scheduled Tribe candidate remained unfilled and the reservation was carried forward while other candidates were recruited. In 1985 therefore, the reservation which was for a Scheduled Tribe candidate was being advertised for the third time. Chapter 11 of the Brochure deals with carrying forward of reservations and exchange of reservation between Scheduled Castes and Scheduled Tribes. Paragraph 11.1 states as follows :- "11.1 carry forward of reser vations. If sufficient number of Scheduled Castes and Scheduled Tribes candidates fit for the appointment against reserved vacancies are not available, such vacancies can be dereserved after following the prescribed procedure for dereservation as in chapter 10 and such reserved vacancies can be filled by candidates of other http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 4 communities. After such dereservation, reservations are carried forward to subsequent three recruitment years..... NOTE (1) : Recruitment year shall mean a ’calendar year’ and for purposes of the three years’ limit for carry forward of reserved vacancies shall mean the in which recruitment is actually made. NOTE (2) : ......... Paragraph 11.2 as follows ..... "11.2 Exchange of reservation between Scheduled Castes and Scheduled Tribes. While vacancies reserved for Scheduled Castes and Scheduled Tribes may continue to be treated as reserved for the respective community only, Scheduled Tribes candidates may also be considered for appointment against a vacancy reserved for Scheduled Castes candidates and vice-versa where such a vacancy could not be filled by a Scheduled Caste or Scheduled Tribe candidate even in the third year to which the reservation is carried forward. The normal provision is that the exchange is permissible only for the reservations which have been carried forward to third and subsequent year of recruitment.........." There is considerable merit in the contention of the petitioner that 1985 was the third recruitment year for the reservation meant for a Scheduled Tribe candidate and in that year the reservation could have been exchanged for a Scheduled Caste candidate, especially in view of the definition of "recruitment year" in Note (1) to paragraph 11.1. The benefit of such exchange was not given to the petitioner because of the erroneous view taken by the High Court that the post was not exchangeable in 1985. We need not, however, examine this matter any further because the petitioner has by now attained the age of fifty years and he has very fairly accepted that it would not now be appropriate to appoint him as an Additional District Judge, and he will be content if his stand is vindicated. In these circumstances, we pass no order on the special leave petition which is disposed of.