Full Judgment Text
1
Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
Civil Appeal No 821 of 2021
(Arising out of Special Leave Petition (C) No 4066 of 2021)
(Arising out of Special Leave Petition (C) Diary No 9660 of 2020)
Union Public Service Commission .... Appellant(s)
Versus
Bibhu Prasad Sarangi and others ....Respondent(s)
J U D G M E N T
Dr Dhananjaya Y Chandrachud, J
1 Delay condoned.
2 Leave granted.
3 This appeal arises from a judgment and order of a Division Bench of the High
Court of Orissa dated 21 November 2019.
4 The appellant moved before the High Court in proceedings under Article 226 of
the Constitution for challenging an order of the Central Administrative Tribunal,
Signature Not Verified
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Cuttack Bench dated 13 March 2019. The Tribunal had directed the appellant to
Digitally signed by
Sanjay Kumar
Date: 2021.03.08
10:33:06 IST
Reason:
reconsider the case of the first respondent for promotion to the IAS in
accordance with the vacancies for 2015 by reconvening a meeting of the
1 “Tribunal”
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Selection Committee and thereafter, to reconsider the first respondent similarly
for 2016 and 2017 if the first respondent was found unsuitable for promotion in
the year 2015. Consequential benefits were directed to be released in the event
that the Review Selection Committee found the first respondent suitable.
5 For the purpose of the present appeal, it is not necessary for the Court to
consider the facts of the case in detail in view of what we indicate hereafter. In
paragraph 4 of its judgment dated 21 November 2019, the High Court extracted
portions of the judgment of the Tribunal. Thereafter, the High Court noted that
“the Tribunal has elaborately discussed the law” while issuing directions. Having
said this, the High Court made the following observations in paragraph 6 of its
judgment:
“6. We have heard learned counsel for the parties and
perused the materials including the impugned order.
Learned Tribunal has elaborately dealt with the
contentions of learned counsel for the parties with
reference to the materials available on record.”
6 In paragraph 7, the High Court held that the Tribunal has not committed any
jurisdictional error and no interference is warranted. There has been no
independent application of mind to the controversy by the High Court.
7 Cutting, copying and pasting from the judgment of the Tribunal, which is placed
in issue before the High Court, may add to the volume of the judgment. The size
of judicial output does not necessarily correlate to a reasoned analysis of the
core issues in a case. Technology enables judges to bring speed, efficiency and
accuracy to judicial work. But a prolific use of the ‘cut-copy-paste’ function
should not become a substitute for substantive reasoning which, in the ultimate
analysis, is the defining feature of the judicial process. Judges are indeed hard
pressed for time, faced with burgeoning vacancies and large case-loads. Crisp
reasoning is perhaps the answer. Doing what the High Court has done in the
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present case presents a veneer of judicial reasoning, bereft of the substance
which constitutes the heart of the judicial process. Reasons constitute the soul of
a judicial decision. Without them one is left with a shell. The shell provides
neither solace nor satisfaction to the litigant. We are constrained to make these
observations since what we have encountered in this case is no longer an
isolated aberration. This has become a recurring phenomenon. The National
Judicial Academy will do well to take this up. How judges communicate in their
judgments is a defining characteristic of the judicial process. While it is
important to keep an eye on the statistics on disposal, there is a higher value
involved. The quality of justice brings legitimacy to the judiciary.
8 In the present case, the issue was whether the first respondent was correctly
denied selection to the IAS having regard to the fact that a disciplinary penalty
had been imposed upon him on 29 September 2011. The UPSC has submitted
that the DOPT Guidelines apply to the constitution of Departmental Promotion
Committees for the purpose of promotion, whereas, in matters relating to
selection of officers from the state civil services to the IAS, the UPSC Guidelines
which have been framed in exercise of powers under Article 320 of the
Constitution would have to be considered.
9 We do not express any opinion on the merits of the rival submissions. It was
necessary for the High Court to do so since it was seized of proceedings under
Article 226 of the Constitution. The High Court having not carried out the
exercise, we set aside the impugned judgment and order of the High Court dated
21 November 2019. The writ petition under Article 226, WP(C) 13029 of 2019,
shall stand restored to the file of the High Court.
10 The first respondent has, in the meantime, retired from service. The outcome of
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the proceedings will have a bearing on his pensionary benefits. Hence, we
request the High Court to take up the writ petition for disposal at an early date
and to endeavour to do so within a period of four months from the date on which
a certified copy of this order is placed on the record.
11 The appeal is accordingly disposed of.
12 Pending application, if any, stands disposed of.
…………...…...….......………………........J.
[Dr Dhananjaya Y Chandrachud]
..…..…....…........……………….…........J.
[M R Shah]
New Delhi;
March 05, 2021
-S-
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ITEM NO.5 Court 6 (Video Conferencing) SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s).9660/2020
(Arising out of impugned final judgment and order dated 21-11-2019
in WP(C) No. 13029/2019 passed by the High Court of Orissa at
Cuttack)
UNION PUBLIC SERVICE COMMISSION Petitioner(s)
VERSUS
BIBHU PRASAD SARANGI & ORS. Respondent(s)
(WITH IA No.109309/2020-CONDONATION OF DELAY IN FILING )
Date : 05-03-2021 This petition was called on for hearing today.
CORAM : HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
HON'BLE MR. JUSTICE M.R. SHAH
For Petitioner(s) Mrs. Lalita Kaushik, AOR
For Respondent(s) Mr. Shubhranshu Padhi, AOR
Mr. Ashish Yadav, Adv.
Mr. Rakshit Jain, Adv.
Mr. Vishal Banshal, Adv.
UPON hearing the counsel the Court made the following
O R D E R
1 Delay condoned.
2 Leave granted.
3 The appeal is disposed of in terms of the signed reportable judgment.
4 Pending application, if any, stands disposed of.
(SANJAY KUMAR-I) (SAROJ KUMARI GAUR)
AR-CUM-PS COURT MASTER
(Signed reportable judgment is placed on the file)