ASHOK KUMAR GIRI vs. GOVT. OF INDIA

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.4476 OF 2016 [Arising out of SLP(C) No.34858 of 2014] ASHOK KUMAR GIRI …APPELLANT VERSUS GOVT. OF INDIA AND ORS. …RESPONDENTS O R D E R Leave granted. Heard learned counsel for the appellant and Mr. N.K. Kaul, learned Additional Solicitor General of India for the respondents. JUDGMENT By the impugned order, the Division Bench of the High Court of Patna, while taking note of the fact, namely, the number of vacancies which were sought to be filled up at the instance of Respondent Nos.2 and 3, took the view that based on the vacancies notified when the 3% reservation provided for under the Persons with Disabilities CA No……………… of 2016 1 @ SLP(C) No.34858 of 2014 Page 1 (Equal Opportunity, Protection of Rights and Full Protection) Act, 1995, since it worked out to 0.27 post there was no scope to reserve any post under

appellant to claim reservation as a disabled person falling under the definition of the said Act. At the time, when this special leave petition was moved before us, taking note of the legal position, namely, 3% reservation for the disabled persons can only be at the first instance ascertained based on the cadre strength and not based on the vacancies, while issuing notice, we directed the parties to examine the said legal JUDGMENT position. In fact, subsequently, Mr. Kaul, himself, when he appeared on 16.12.2015, came forward to examine the legal position in the light of Three-Judge Bench decision of this Court in Union of India and Another v. National Federation CA No……………… of 2016 2 @ SLP(C) No.34858 of 2014 Page 2 of the Blind and Others , reported in (2013) 10 SCC 772. Today, when this appeal was heard, the learned

the ratio laid down by this Court as set out in paragraph 30, which reads as under:- “30. The question for determination raised in this case is whether the reservation provided for the disabled persons under Section 33 of the Act is dependent upon the identification of posts as stipulated by Section 32. In Ravi Prakash case , the Government of India sought to contend that since they have conducted the exercise of identification of posts in civil services in terms of Section 32 only in the year 2005, the reservation has to be computed and applied only with reference to the vacancies filled up from 2005 onwards and not from 1996 when the Act came into force. This Court, after examining the inter-dependence of Sections 32 and 33 viz., identification of posts and the scheme of reservation, rejected this contention and held as follows:- JUDGMENT “25. …The submission made on behalf of the Union of India regarding the implementation of the provisions of Section 33 of the Disabilities Act, 1995, only after identification of posts suitable for such appointment, under Section 32 thereof, runs counter CA No……………… of 2016 3 @ SLP(C) No.34858 of 2014 Page 3

26. As has been pointed out by the High Court, neither Section 32 nor Section 33 of the aforesaid Act makes any distinction with regard to Groups A, B, C and D posts. They only speak of identification and reservation of posts for people with disabilities, though the proviso to Section 33 does empower the appropriate Government to exempt any establishment from the provisions of the said Section, having regard to the type of work carried on in any department or establishment. No such exemption has been pleaded or brought to our notice on behalf of the petitioners. JUDGMENT 27. It is only logical that, as provided in Section 32 of the aforesaid Act, posts have to be identified for reservation for the purpose of Section 33, but such identification was meant to be simultaneously undertaken with the coming into operation of the Act, to give effect to the provisions of CA No……………… of 2016 4 @ SLP(C) No.34858 of 2014 Page 4

Xxx xxx 29. While it cannot be denied that unless posts are identified for the purposes of Section 33 of the aforesaid Act, no appointments from the reserved categories contained therein can be made, and that to such extent the provisions of Section 33 are dependent on Section 32 of the Act, as submitted by the learned ASG, but the extent of such dependence would be for the purpose of making appointments and not for the purpose of making reservation. In other words, reservation under Section 33 of the Act is not dependent on identification, as urged on behalf of the Union of India, though a duty has been cast upon the appropriate Government to make appointments in the number of posts reserved for the three categories mentioned in Section 33 of the Act in respect of persons suffering from the disabilities spelt out therein. In fact, a situation has also been noticed where on account of non-availability of candidates some of JUDGMENT CA No……………… of 2016 5 @ SLP(C) No.34858 of 2014 Page 5

Xxx xxx xxx 31. We, therefore, see no reason to interfere with the judgment of the High Court impugned in the Special Leave Petition which is, accordingly, dismissed with costs. All interim orders are vacated. The petitioners are given eight weeks’ time from today to give effect to the directions of the High Court.” JUDGMENT Having regard to the said authoritative pronouncement by this Court that 3% reservation for differently abled persons will have to be computed on the basis of total vacancies of the cadre and not on the basis of the vacancies available in the identified post, namely, at the time of notification calling for applications to CA No……………… of 2016 6 @ SLP(C) No.34858 of 2014 Page 6 fill up the available vacant vacancies, it is imperative for the High Court to examine the said position by applying the various deliberations and

particular, the respondents herein to furnish the details as regards the cadre strength and the available vacancies, if any, to be provided for in the respective reserved posts. In the light of above judgment, based on such additional information to be furnished by the respondents as well as any information to be furnished on behalf of the appellant, it will be appropriate for the Division Bench to come to a definite conclusion, JUDGMENT whether or not the appellant will be entitled for any relief to be granted in the writ petition. Therefore, while setting aside the impugned judgment, remit the case back to the High Court for deciding the writ petition afresh, in the CA No……………… of 2016 7 @ SLP(C) No.34858 of 2014 Page 7 light of the judgment of this Court referred to above. With the above observations and directions,

................................J. [Fakkir Mohamed Ibrahim Kalifulla] ................................J. [S.A. Bobde] New Delhi; April 27, 2016 JUDGMENT CA No……………… of 2016 8 @ SLP(C) No.34858 of 2014 Page 8