Full Judgment Text
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PETITIONER:
U.P. JAL NIGAM & ORS.
Vs.
RESPONDENT:
DURGA PRASAD SINGH & ORS.
DATE OF JUDGMENT02/12/1994
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
VENKATACHALA N. (J)
CITATION:
1995 SCC Supl. (1) 440 JT 1995 (2) 348
1994 SCALE (5)254
ACT:
HEADNOTE:
JUDGMENT:
ORDER
1. Leave granted in SLPs -No.8106 and 8264 of 1994.
2. These appeals by special leave arise from the judgments
of the Division Bench of the High Court of Allahabad in
W.P.No.72(SB)/94 and 114(SB)/94 dated 18.3.93. The facts are
that the respondents were temporarily appointed on adhoc
basis as Assistant Engineers in U.P. Local Self Govt.
Engineering Department. On an earlier occasion, when writ
petition was filed, the High Court adjudicated the dispute
and had observed in its order dated January 14, 1993, in
W.P.No.8504/87 at paragraphs 17 and 18 thereof thus :
"It follows from the conclusions arrived at
above that the Jal Nigam must publish the
merit list prepared by the Selection Committee
and take necessary action for determining
seniority according to that list. The merit
list could not be produced by the Jal Nigam
before the Tribunal. ’Mere are three
alternatives. First that the original merit
list is traced out by the Jal Nigam and is
acted upon after considering objections, if
any, which may be jade against the same by the
concerned Assistant Engineers. The second
alternative is that if the original merit list
is not traceable, an attempt is made to
reconstruct and publish the same and after
inviting objections thereto from the concerned
Assistant Engineers and disposing of the
objections action is taken according to law.
The third alternative is that the copy of the
merit list reduced by the claimants before the
Tribunal is taken into account for determining
seniority provided the genuineness of the
merit list is accepted by all the persons
affected by it after opportunity for the same
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is given to them by the Jal Nigam in this
behalf. In case none of these alternatives is
feasible, there can no other court left open
for the Jal Nigam except to constitute a fresh
selection committee under the relevant rules
for the purposes of drawing a fresh merit list
of the parties concerned on the basis
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of their performance as indicated by the
available records upto December 26, 1977. The
whole exercise must be completed within a
period of two months.
After hearing the learned counsel for the
parties at great length, I have come to the
conclusion that the writ petition deserves to
be allowed. The writ petition is accordingly
allowed and the impugned judgment and order of
the U.P.Public Services Tribunal dated 1.7.87
is hereby quashed. The impugned seniority
list dated 26.12.1977 is also quashed. It is
directed that the U.P. Jal Nigam shall draw a
fresh seniority list in accordance with, the
relevant service rules which were in force on
26.12.1977. The fresh seniority list shall be
drawn within a period of two months from the
date on which a copy of this order/judgrnent
is produced before the competent authority.
In drawing the seniority list, the U.P. Jal
Nigam shall take into account the merit list
alleged to have been prepared by the claiment
before the aforesaid Tribunal provided the
genuineness of the merit list is accepted by
all the persons affected by it after opportu-
nity for the same is given to them by the Jal
Nigam in this behalf In case the genuineness
of the merit list is not accepted by the
parties then it will be open to the Jai Nigam
to constitute a fresh Selection Committee as
required under the relevant rules for the
purposes. Of determining the merit of the
parties concerned, the fresh seniority list
shall be finally prepared after giving an
opportunity to the parties concerned to show
cause against the same. In any case the whole
exercise must be completed within a period of
two months as already indicated. Parties to
bear their own cost. Reasons will follow.
3. Since the record has not been traced out and the
officers who dealt with the matter at the relevant point of
time though were contacted, could not assist the U.P. Jal
Nigam in tracing the record, they lodged the F.I.R. with the
police to investigate into the persons responsible for the
destruction of the record. Consequently, the last option
given by the High Court in the said order viz. constitution
of the fresh Selection Committee was resorted to and a
Committee was accordingly constituted. The legality of the
constitution of the committee, when came to be challenged in
the writ petitions, by the impugned order of the Division
Bench made in them, it is observed:
"We do not intend to go into detail as to
whether the three alternatives as provided in
the directions contained in paragraph 17 of
the judgment were strictly followed and if not
followed then for valid reasons or not; we
proceed to examine the scope of the present
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selection committee which has been ultimately
constituted by the U.P. Jal Nigam. We are
doing so specially for the reason that the
matter relating to determination of seniority
of the Assistant Engineers has been hanging
fire for about two decade now and the
promotion of certain Assistant Engineers on
the basis of the impugned seniority list of
December, 1977 are also in jeopardy.
Therefore, assuming that the authorities could
neither trace the previous merit list nor was
consensus on the genuineness of the seniority
list produced by some of the Assistant
Engineers before the Public Service Tribunal,
the only way out left for the authorities was
to constitute a fresh selection committee
under the relevant rules which they have done
but then it appears that the authorities have
ignored the rider that this merit list has
only to be reconstituted on the basis of their
performance as indicated by the available
record upto December 1977 and no new material
could be added. It has nowhere been stated by
the Jal Nigam either in the
350
counter affidavit or during the course of the
arguments that since records of the concerned
Assistant Engineers who had participated in
the selection committee of March 1976 as
produced before the selection committee are
not available today. In these circumstances,
the authorities have clearly acted contrary to
the directions issued by this Court by
attempting to hold fresh interview and assess
the Assistant Engineers on the basis of their
present performance.
4. Accordingly, a mandamus has been issued directing the
appellant to re-do the merit list of only of such Assistant
Engineers whose services were regularised by the selection
committee constituted in March, 1986, on the basis of their
performance as indicated by the available records upto
December 26, 1977. This order is now under challenge.
5. The facts stated, would clearly indicate that the
record relating to the relevant period has been destroyed
and the admission in the affidavit filed by the respondent
in an interim application itself clearly indicates that the
fresh selection list was only a tentative list not made even
by the Department but by some others. In the interim
application, the actual averment has been made at page 37
thus:-
"That only by a notice dated 23.8.1993, the
U.P. Jal Nigam had circulated the partial
merit list filed by the claimants in the U.P.
Public Services Tribunal and invited
objections.
6. It is clear that a merit list filed, had obviously been
made by some of the parties and produced before the Tribunal
and when it was circulated the adversely affected persons
had objected to that a merit list, as well as its
genuineness. In consequence, the list was ignored and a
committee came to be appointed. The appellants have also
specifically stated in the counter affidavit filed in the
High Court that after investigation to dig out the record,
they could not trace out the record and so they lodged an
F.I.R. for investigation as to the persons responsible for
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destruction of the record and the matter is under in-
vestigation. Under these circumstances, the appellants
obviously had chosen the last option given by the High Court
in the earlier order and constituted a fresh selection
committee to consider the claims of the candidates for
preparation of the inter se seniority in the order of merit.
Under these circumstances, the High Court was not right in
issuing the writ of mandamus pointed above.
7. The appeal is accordingly allowed. It is needless to
mention that the committee would go into the question of
inter-se seniority and prepare the list according to merit
and give the report within a period of two months from the
date of the receipt of this order. It is again needless to
mention that the police would make a thorough investigation
into the persons responsible for destruction of the record
and take appropriate action according to law. The writ
petitions stand dismissed.
S.L.P. NO.9364/94 :- The petition is dismissed as withdrawn.
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