D. KRISHNA MURTHY AND ANR. vs. STATE OF A.P. AND ORS.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 3 CASE NO.: Appeal (civil) 6021 of 1994 PETITIONER: D. KRISHNA MURTHY AND ANR. RESPONDENT: STATE OF A.P. AND ORS. DATE OF JUDGMENT: 02/09/1994 BENCH: K. RAMASWAMY & N. VENKATACHALA JUDGMENT: JUDGMENT 1994 SUPPL. (3) SCR 90 The following Order of the Court was delivered : Leave granted. The appellants. - D. Krishna Murthy and P. Damodar Reddy were appointed as Lower Division Clerks now designated as Junior Assistants in the year 1961-62 in the Department of Hyderabad Water Works Department, Government of Andhra Pradesh. They were duly promoted as Upper Division Clerks now designated as Senior Assistants in 1969. Mr. M. Venkatashwarlu, the third respondent in this appeal, was appointed as a Typist in the year 1970 and he was promoted as Senior Assistant on June 9, 1978. While they were continuing as Senior Assistants, the Maneru Investigation Circle was created for the supply of drinking water to Hyderabad city. At that time Venkatashwarlu had opted to go for the Circle. Accordingly, he was transferred as UDC to Maneru Investigation Circle. While he was working there, a vacancy had arisen for a post of Head Clerk. The post of Head Clerk was upgraded as Superintendent which he was continuing as Superintendent, when he was promoted as a Head Clerk by proceedings dated 9/10 July, 1981 under Rule 37(a)(i) of Andhra Pradesh Subordinate Service Rules, he was asked to give an undertaking that he will not claim any seniority or protection of pay scales in his parent department On July 27, 1981, Veakatashwarlu had given the said under-taking in the following language : "Sub : Establishment - A.P.M.-S. - M. Venkatashwarlu, Head Clerk - Submission of undertaking - Regarding. Ref : S.E’s/MIC/Hyd. Proc. No. E2/MIC/79-81/794 dated 10.7.81. Sir, In compliance to the Orders cited, I submit that I will not claim any seniority or protection of pay as Head Clerk either in the Circle or in my parent Circle. This is for your favour of information and further disposal please." Pursuant thereto he was promoted. It would appear that the post of Head Clerk was upgraded as Superintendent, while he was continuing as a Superintendent he was reverted as Senior Assistant on March 14,1985. Mr. Venkatashwarlu challenge! the said order of reversion in RP No. 444/85 before the Andhra Pradesh Administrative Tribunal which was dismissed on merits by Order dated 7th January, 1986. His Review Petition was also dismissed. He filed a SLP in this Court which came to be dismissed on April 12, 1986. Thus his order of reversion become final and conclusive between http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 3 him and the appellants and thereby he remained to be junior to the appellants as Senior Assistant. Thereafter Venkatashwarlu filed another RP No. 6617/87 seeking quashing of the reversion order which was dismissed by the Tribunal on July 18,1988. Thereafter he filed SLP No. 13514/88. It may be relevant at this juncture to state some antecedent history with regard to the constitution of Hyderabad Metro Water Supply and Sewerage Board. The Board came to be constituted by an Act of 1982. That Act came to be repealed by an Ordinance issued by the Governor and the Ordinance was allowed to be lapsed. In that context for the management of the Water Works Department and continuance of the employees and the Scheme the Government had issued GO No. 590 dated 22nd September, 1993 in which the Chief Engineer Public Health was constituted as a Special Officer and he was asked to function as an Officer on behalf of the Government. Thereafter, another Act came to be passed which constituted a Board with which presently we are not concerned. While the new Act has come into force and the Board was re-constituted, a representation was made to this Court on November 1, 1990, when the SLP had come up for hearing that since the New Board was constituted and Rules are to be made, then this Court while dismissing the SLP made observations thus : "Heard learned counsel for the parties. We direct that Hyderabad Metro Water Supply and Sewerage Board to frame its regulations indicating the service conditions of the employees as contemplated under the Statute within six months from today expressly regulations so framed in case the petitioners have any grievance to make he is entitled to as state that claim." Thereafter Venkatashwarlu filed two OAs in the Tribunal namely, OA No. 2757/92 seeking to consider the representation of Venkatashwarlu against the reversion of him from the post of Superintendent to Senior Assistant without notice to him it being illegal and OA No. 1380/93 for direction to promote him to the post of Deputy General Manager. The Tribunal in the impugned order dated 31st January, 1994 allowed the OAs and declared that the reversion of the appellant-Venkatashwarlu is in violation of GO No. 590 and that therefore it is illegal, and directed to reinstate him as Superintendent. Challenging that order the appellants-respondents before the Tribunal have filed this appeal. It is contended by Sh. Narasimha the learned counsel for the appellant that since the order of reversion as a Superintendent was allowed to become final by dismissal of RP 444/85 and the SLP dismissed by this Court, the Tribunal was unjustified in directing to reinstate Venkatashwarlu to the post of Superintendent which cannot be done. It is also contended that the effect of the new Act and the GO has no effect on the reversion order which was allowed to become final and that therefore the order is illegal. It is contended by Venkatashwarlu who appeared in person that when Maneru Investigation Scheme was constituted, while he was working as UDC in Hyderabad Water Works Department, he was opted to go as Senior Assistant and was promoted as Head Clerk when the vacancy had arisen he was entitled to continue in Maneru Investigation Scheme in their capacity. While allowing others who were similarly promoted and there is no parent department, namely Hyderabad Water Works Department which was previously existing, reverting him as Senior Assistant is clearly illegal, and allowing others to enjoy benefit as Superintendent and denial further promotion thereof is in violation of Art, 14. We find no force in the contention of Sri Venkatashwarlu, We cannot go into the legality whether he was rightly or wrongly reverted as Senior Assistant from the post of Superintendent for the reason that his reversion order had become final and it operates as a resjudicata in these proceedings against him. It would appear that when this Court made observations in the second SLP, http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 3 referred to earlier, that it was open to the Board to make Rules and for Venkatashwarlu and another to pursue the remedy there-under, it does not have the effect of reviving the order of reversion which had become final. The Tribunal has gone on a wrong track, namely, the legality of the constitution of the Board under the new Act after the lapse of the Ordinance and the effect of G.O. 590 issued earlier to the new Act. As regards the parties are concerned the above events have no consequence as the erstwhile employees of the Hyderabad Water Department of Government, namely the appellant as Senior Assistant from 1969 and Venkatashwarlu as Senior Assistant since 1978. Under these circumstances, we are clearly of the opinion that the Tribunal was wrong in giving direction to reinstate Mr. Venkatashwarlu as Superintendent and to give him consequential benefits. The appeal is accordingly allowed. Mr. Narasimhan has placed before us the undertaking given by Mr. Veskatashwarlu which we have taken on record.