Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 2540-2542 OF 2009
[ARISING OUT OF S.L.P. (CIVIL) NOS. 15930-15932 OF 2008]
KERALA AGRICULTURAL UNIVERSITY … APPELLANT
Versus
B.K. JAYACHANDRAN ETC. … RESPONDENTS
J U D G M E N T
S.B. SINHA, J.
1. Leave granted.
2. Whether respondents are entitled to obtain the benefit of Scale of
Pay in terms of the University Grants Commission (for short, “UGC”)
guidelines is the question involved in these appeals. They arise out of a
judgment and order dated 3.4.2008 passed by a Division Bench of the
High Court of Kerala at Ernakulum in Writ Appeal Nos. 660, 680 and
748 of 2008, dismissing the appeals preferred by the appellant herein
against the judgment and order dated 14.11.2007 passed by a learned
single judge of the said Court in Writ Petition (Civil) Nos. 13572, 10496
and 13543 of 2006.
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3. Respondents herein were appointed as Junior Assistant Professors
on 14.08.1973, 21.1.1977 and 4.10.1977. They were appointed as
Assistant Professors on, 02.12.1982 and 12.01.1983, 11.05.1979
respectively.
4. In the year 1988, appellant – University issued an order whereby
and whereunder the decision taken by the State of Kerala upon accepting
the recommendations of the Fourth Pay Commission directing grant of
time-bound grade promotion to the teaching staff; pursuant whereto and
in furtherance whereof, the scales of pay of Assistant Professor and
Associate Professor were revised to Rs.1500-2685/- and Rs.1950-2950/-
respectively. Clause VI of the Pay Revision Order provided for grant of
time bound higher grade promotion (Non-cadre) to those having total ten
years’ of service in the first two grades taken together where there are
four levels from the entry cadre to the Professor Cadre. On or about
23.3.1988, appellant – University, in terms of the said direction, ordered
st
for grant of 1 higher grade non-cadre promotion as Assistant Professor
(Higher Grade) with pay of Rs.1950-2950/-, stating:
“The matter has been considered by the
Executive Committee and in consonance with
th
the decision of the 195 meeting of Exe.
Committee held on 25.2.1988 the following
orders are issued.
i) The clause (VI) of para (10) of G.O. (P)
515/85/Fin dated 16.9.85 is made applicable to
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the Assistant Professors of Kerala Agricultural
University subject to the condition that while
computing the combined length of 10 years
service in the cadre, at least two years should be
in the cadre of Asst. Professor.”
Pursuant to or in furtherance of the said decision, concededly the
designation of the Assistant Professor (Higher Grade) was changed to that
of Associate Professor (Non-Cadre). They were placed in the pay scale of
Rs.1950-2950/- by an order dated 20.4.1988 subject to the conditions
mentioned therein. By an order issued by the appellant – University,
thirty five Assistant Professors including the contesting respondents
herein were granted time bound higher grade non-cadre promotion to the
posts of Associate Professor (Non-Cadre) with effect from 04.10.1987,
01.04.1987 and 12.01.1987 respectively.
On or about 25.6.1990, a Scheme as recommended by UGC/Indian
Council of Agricultural Research ( for short, “ICAR”) and approved by
the Government of Kerala was accepted by the University subject to the
terms and conditions mentioned therein with retrospective effect from
1.1.1986, the relevant provisions whereof read as under:
“3.01. The revised scales (Appendix I) are
inclusive of Basic Pay (as on 1.1.1986 in
the 1973 U.G.C./I.C.A.R. Scale), the
Dearness Pay, Dearness Allowances,
Additional Dearness Allowance and
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Interim Relief if any, admissible to
teacher as on 1.1.1986.
3.02. The existing scale of pay of teachers in
the University to whom the scheme is
applicable and the corresponding revised
scale of pay for which they are entitled
are given in Appendix II.
xxx xxx xxx
5.04 Promotion to the post of Associate
Professor will be through a process of
selection by a selection committee to be
set up under the Statutes/ Ordinance of
the University and in accordance with the
guidelines laid down by the I.C.A.R. from
time to time. Posts of Associate
Professors will be created for this purpose
wherever necessary by upgrading a
corresponding numbers of posts of
Assistant Professors in the University.
xxx xxx xxx
5.06. Teachers in the University will be placed
at the appropriate stage in the revised
scales in accordance with the pay fixation
formula under this scheme. Existing
Assistant Professors who have completed
or will complete a total period of sixteen
years of service as on 1.1.1986 or
thereafter will be eligible for promotion
to the post of Associate Professors in the
selection grade as per the provisions
contained in para 5.03 to 5.05. They will
also be entitled to the relaxation in years
of service by 3 years if they hold Ph.D.
degree.
5.07 Promotions made before the
announcement of the revised scales of
pay on 1.2.1988 by the I.C.A.R. will not
be reopened. However, in such cases the
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benefit of revision will be available to
teachers only from the date of promotion.
The existing merit promotion scheme
viz., Assessment, norms and Non-cadre
promotion made after 1.2.1988 will be
treated as cancelled. No such promotion
schemes shall be in vogue from the date
of issue of these orders.”
Appendix I referred to in paragraph 3.01 provided for the
following:
“Appendix - I
“University Grants Commission/Indian Council
of Agricultural Research (I.C.A.R.) Scales of
Pay of Teachers in the Universities.
“
| Sl.<br>No. | Designation | Existing<br>Scale | Revised Scale |
| 1. | … | …. | ….. |
| 2. | ….. | ||
| 4. | Associate<br>Professor | 1200-<br>1900 | 3700-125-4950-<br>150-5700 |
| 5. | …. | ||
| 6. | ….. | . |
”
Appendix II thereof containing the scales of pay of teachers in
University also provided for the scales of pay of Associate Professor in
the following terms:
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| “Sl.<br>No. | Designation | Existing<br>Scale of<br>pay as<br>on<br>1.1.198<br>6 | Revised Scale of<br>pay<br>(U.G.C./I.C.A.R.<br>Scheme with<br>designation |
|---|---|---|---|
| 1. | ….. | ||
| 2. | ….. | ||
| 3. | Associate<br>Professor | 1950-<br>70-<br>2100-<br>85-2950 | 3700-125-4950-<br>150-5700 |
| 5. | …. |
Indisputably, the contesting respondents acquired their Ph.D
Degrees in the years 1991, 1994 and 1999 respectively.
5. It is furthermore not in dispute that a notification was issued by the
appellant – University on or about 21.3.1995 pursuant whereto or in
furtherance whereof, inter alia the following was provided:
“h) Teachers in the University will be placed
at the appropriate stage in the revised scales in
accordance with the pay fixation formula under
this scheme. Existing Assistant Professors who
have completed or will complete a total period
of sixteen years of service as on 1.1.1986 or
thereafter will be eligible for promotion to the
post of Associate Professor or placement in the
selection grade as per provisions contained in
Clause II. They will also be entitled to the
relaxation in years of service by 3 years if they
hold Ph.D. Degree.
i) Promotions made before the
announcement of the revised scales of pay on
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25.6.1990 by the ICAR will not be reopened.
However, in such cases the benefit of revision
will be available to teachers only from the date
of promotion. The existing merit promotion
scheme viz., assessment, norms and non-cadre
promotion made after 25.6.90 will be treated as
cancelled. No such promotion schemes shall be
in vogue after 25.6.1990. However all the
service conditions existed before the
introduction of UGC/ICAR scheme will be
available to those teachers who opt out of ICAR
Scheme.”
6. An Original Petition was filed by one K. Viswambharan, who was
an Assistant Professor questioning the aforementioned orders.
7. Indisputably, a Government Order No. G.O. (MS) 190/93 dated
22.9.1993 was issued granting higher scale of pay to the teachers in the
category of Assistant Professors.
Questioning the validity of the said G.O. (MS) no. 190/93 dated
22.9.1993, several writ applications were filed by Assistant Professors of
other disciplines in the said University before the High Court.
A learned Single Judge of the said Court by his order dated
25.7.1994 while disposing of the Original Petition Nos. 13624/1993-V,
15938/1993-V and 16337/1993-T filed under Article 226 of the
Constitution of India wherein two of the contesting respondents, namely,
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Dr. B.K. Jaychandran, and B. Balakrishnan had been impleaded as
respondents inter alia held that :
(i) the orders of the University whereby Assistant Professors,
including the contesting respondents herein, were given non-
cadre promotion as Associate Professor (Non-Cadre) was
without authority of law;
(ii) however, no further directions was necessary to cancel such
promotions; and
(iii) the Associate Professors who were promoted as Associate
Professors (Non-Cadre) would not be entitled to be placed in
the UGC/ICAR scale of pay of Associate Professors, namely,
Rs.3700-5700/-, and they could only be placed in the
UGC/ICAR scale of pay of Assistant Professors.
8. Writ appeals were preferred thereagainst and by a judgment and
order dated 11.9.2002, a Division Bench of the said court reversed the
said judgment, opining :
“Therefore, we are of the opinion that the
challenge to Ext. P 4 in so far as it protects the
salary to be given to the Associate Professor
(non-cadre) who were getting higher salary at
the time of introduction of ICAR scale by Ext.
P.2 cannot stand. We also note that as held by
the Supreme Court in Dr. Rashmi Srivastava vs.
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Vikram University (1995) 3 SCC 653, the non-
cadre promotees will not get any seniority
because of their very placement in the non-
cadre. Merit promotions under the I.C.A.R.
Scheme will be governed by the seniority in the
cadre in which they were appointed and not in
the non-cadre post. In view of the above, we
are of the opinion that the learned Single Judge
went wrong in not accepting Ext. P 4 and
holding that the creation of the post of Assistant
Professor (non-cadre) is illegal. We also note
that since the Petitioners’ right for promotion
and other benefits are not affected, no prejudice
is caused to them.”
9. It is of some significance to note the stand taken by the appellant –
University in their counter affidavit filed in the said Original Petition No.
13624 of 1993V, which reads as under:-
“Various grounds raised in the Original Petition
are neither legal nor sustainable in law. Non
cadre promotions are based on the IV Kerala
Pay Revision orders extended to the teachers of
the Kerala Agricultural University. Promotions
were made only after obtaining the approval of
the authorities of the University i.e. Executive
Committee/General Council. Further there are
directions from UGC/ICAR to allow such
promotions before the cut off date specified in
Government order implementing UGC/ICAR
package. Ext. P4 does not nullify the
promotions, it only protects the promotions
made by the University upto 25.6.1990. The
personnel to whom non cadre promotions given
were having the requisite general educational
qualifications prescribed in the statutes and also
the length of service.”
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Reliance was also placed on the resolution passed by the General
Council at its meeting held on 28.11.1992; Clause (vi) whereof reads as
under:
“To place/induct all Associate Professors (NC)
as regular Associate Professors on Rs.3700-
5700 in UGC on the ground that the non cadre
promotions were not out of way promotions but
it was part of IV Kerala Government Pay
Revision Orders.”
10. As despite the aforementioned judgment the said scheme was not
implemented in the case of the respondents, they filed a Writ Petition in
the High Court of Kerala at Ernakulam, which was marked as Writ
Petition (Civil) No. 26689/2004-B praying inter alia for issuance of a writ
of mandamus against appellant – University to place them in the
UGC/ICAR scale of pay of Rs. 3700-5700 with effect from their
respective dates of promotion as Associate Professors (Non-Cadre) and to
grant all consequential benefits including arrears of salary.
By reason of a judgment and order dated 24.09.2004, a learned
single judge of the High Court allowed the said writ petition directing
appellant to take appropriate action, stating:
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“It is the contention of the petitioners that in
view of Ext. P 7 judgment of the Division
Bench of this Court in W.A. No. 1182/94, there
is no impediment now in granting the placement
in the UGC scale of Associate Professors (Non
Cadre) (Rs. 3700-5700) as per Ext.P.6. Learned
standing counsel submits that the issue is being
actively considered by the Executive Committee
of the University. Once the sole impediment in
the matter of implementation of the scale has
been cleared by the judgment in the Writ Appeal
referred to above, there is no justification in
delaying justice to the Petitioners. In the above
circumstances, I dispose of the Writ Petition
directing the Respondent to take appropriate
action in the light of the judgment dated
11.9.2002 in Writ Appeal No. 1182/94, in the
matter of implementation of Exts. P 5 and P 6 in
the case of the Petitioners, within a period of six
weeks from the date of production of a copy of
this judgment along with a copy of the Writ
Petition by the Petitioners. The consequential
benefits for which the Petitioner are found
eligible, including arrears, shall be disbursed
within a period of four months thereafter”
11. However, the appellant - University passed an order on or about
25.6.2005 rejecting the said claim of the respondents in the following
terms:
“1. The pay drawn in the State Scale of Pay
by those teachers, who were granted the
time bound higher grade for completing
10 years as per University proceedings
st
read as 1 paper above and re-designated
as Associate Professor (non-cadre) as per
nd
University proceedings read as 2 paper
12
above, is protected in the UGC scale of
pay into which they are inducted.
2. Their pay will be fixed at the corresponding stage in
the UGC scale of pay into which cadre they are
inducted.
3. They will not get any seniority in the cadre merely
because of their drawing higher pay by way of this pay
protection.
4. The teachers, who were senior to them in the cadre
and drawing lower pay as a result of this protection of
pay to the juniors, are not eligible for any step up or
protection of pay on par with that of their juniors.
5. The Comptroller, Kerala Agricultural University will
fix the pay of the incumbents as per the rules for pay
fixation.”
12. The validity and/or legality of the said order was questioned by the
respondents by filing writ petitions before the High Court marked as W.P.
(C) No. 10496 of 2006(Y), W.P. (C) No. 13543 of 2006 (K) and W.P. (C)
No. 13572 of 2006 (N) and by a judgment and order dated 14.11.2007,
the same was allowed, directing:
“I have considered the rival contentions in
detail. May be there would be an anomaly as
contended by the learned standing Counsel for
the University. But the question is because of
that anomaly, the Petitioners can be denied the
benefits as per Ext. P.4 itself, perhaps the
persons, who drafted Ext. P 4 may have lost
sight of the fact that there are certain Associate
Professors (non-cadre) existing in the service
for whom they failed to make provision while
granting revised scales of pay. However, when
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a teacher is actually drawing the salary in a
particular scale of pay and scales of pay of all
posts are revised as per Ext. P 4, in view of Sub
Clause 3.02 quoted above, the Petitioners would
be entitled to the scale of pay corresponding to
the scale of pay which they are holding although
they may not be entitled to claim induction as
Associate Professors. It cannot be disputed that
the scale of pay corresponding to Rs.1950-2950,
as per Ext. P 4 is Rs.3700-5700. Therefore,
notwithstanding the anomaly noted above,
unless orders are passed to remove that
anomaly, the Petitioners cannot be denied the
benefit of sub clause 3.02 read with Appendix II
of Ext. P4. They would be so entitled with
effect from 1.1.86 or the date of promotion as
Associate Professors (non-cadre) whichever is
later. Therefore, the Petitioners in Writ Petition
Nos. 10496/06, 13543/06, 13572/06 have
become entitled to the scale of pay Rs.3700-
125-4950-150-5700 with effect from 1.1.86,
12.1.87 and 4.10.87. It is so declared. The
University shall pass appropriate orders in
accordance with the above finding and disburse
monetary benefits thereof within three months
from the date of receipt of a copy of this
judgment.”
13. Writ appeals preferred thereagainst by the appellant have been
dismissed by reason of the impugned judgment.
14. Mr. B.V. Deepak, learned counsel appearing on behalf of the
appellant in support of these appeals would submit:
i. The UGC/ICAR scales of pay had no application in respect
of Associate Professor (Non-Cadre) with effect from
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1.1.1986 as the eligibility criteria laid down therein were not
fulfilled by the respondents.
ii. Having regard to the scheme of the Act and the Statute
governing the terms and conditions of service of the
respondent, purported promotion of the Assistant Professors
to the posts of Associate Professor (Non-cadre) must be held
to be illegal.
iii. In view of the fact that the respondent having not been
appointed in a regular establishment of the University, were
not entitled to the UGC scale of pay, and, thus, the High
Court committed a serious illegality in following the earlier
Division Bench judgment passed in Writ Appeal Nos. 1102,
1400, 1430 and 1176 of 1994 that too without arriving at a
finding that the respondents were entitled to the grant of
UGC scale of pay.
iv. In any event, clause 3.01 being applicable to the case of
appellant, the conditions laid down in Appendix I was to
apply and not those contained in Appendix II thereof which
was a surplusage. In any event, respondents having not
fulfilled the criteria of promotion as contained in clause 5.04,
5.05, 5.06 and 5.07 thereof, the respondents were not eligible
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for promotion as on 1.1.1986, the impugned judgment cannot
be sustained.
15. Mr. K. Rajeev, learned counsel appearing on behalf of the
respondents, on the other hand, would urge:
i. Appellant – University itself having accepted the Scheme
and having supported the case of the respondents could not
take a new stand in the writ petition filed by the respondent.
ii. In any event, in terms of the Notification itself issued by the
appellant – University the promotion made upto 25.6.1990
having been protected, the impugned judgment does not
suffer from any legal infirmity.
iii. ICAR having deposited the entire amount with University, it
is not, in any event, a fit case where this Court should
exercise its discretionary jurisdiction under Article 136 of
the Constitution of India.
16. The contesting respondents were appointed / promoted to the post
of Associate Professor (Non-Cadre). The Scheme did not exclude their
16
cases. Indisputably, they were promoted to the said posts on the basis of
the decision taken by the University itself.
17. We do not find any anomaly in clauses 3.01 and 3.02 of the
Scheme. Clause 3.01 merely limits the starting scale of pay to be
inclusive of the elements stated therein; whereas clause 3.02 provides for
substitution of one scale of pay by another as contained in Appendix II
thereto. It is, therefore, not correct to contend that the scales of pay of
teachers in University as substituted in terms of the said Scheme were
wrongly noted in Appendix II thereof.
18. It is not in dispute that in terms of order dated 2.8.1988 the
respondents were promoted to the post of Associate Professor, with effect
from 1987. The conditions for promotion laid down in the Scheme were
to apply to future promotions and not to the promotions which had
already been granted. Keeping that fact only in view, the promotions
made upto 1.2.1988 were protected in terms of the UGC Scheme
providing that the existing merit promotion scheme, namely, Assessment,
norms and Non-cadre promotion made after 1.2.1988 would be treated as
cancelled. We have noticed hereinbefore that in terms of the
aforementioned Notification dated 4.4.1995 such protection in regard to
the promotion was extended upto 25.6.1990 subject to the condition that
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in such cases the benefit of revision will be available to teachers only
from the date of promotion.
19. The learned single judge of the High Court by reason of its
judgment and order dated 14.11.2007 categorically held that the
respondents would be entitled to the benefit of revised scale of pay with
effect from 1.1.1986 or from the date of promotion as Associate Professor
(Non-Cadre), whichever is later. We, therefore, are not in a position to
agree with the contention of Mr. Deepak that the criteria laid down in
terms of the aforementioned UGC/ICAR Schemes must be considered
having regard to the cut off date specified therein, i.e., 1.1.1986 only.
Appellant-University itself, as noticed hereinbefore, supported the case of
the respondents. It itself raised a contention that such promotions were
made in terms of the resolutions passed by the General Council.
20. We may also notice that a similar stand was taken by the University
in a letter dated 1.1.93 addressed to the Secretary to Government, which
is to the following effect:
“It may be noted that the non cadre promotion
as Associate Professor (NC) was not an out of
way promotion as it was part of the IV Kerala
pay Revision Orders. It was specified that
where there exist 4 levels from entry cadre to
Professors as in professional Colleges, 10 years
service in the lower two cadres put together
entails an incumbent to the third level viz.
Associate Professor (NC).
18
In Engineering Colleges and Calicut
University, the non cadre promotions upto
28.2.1989 and 31.3.1990 respectively were
reckoned. Therefore the Teachers of KAU
demanded that the non cadre Associate
Professorship may also be reckoned and a scale
to scale induction may be granted placing them
in the scale of Rs.3700-5700. It was under
these circumstances that the General Council
resolved to request the Government that all the
Associate Professor in the scale of Rs.1950-
2750 (pre revised) may be placed in the scale of
Rs.3700-5700 irrespective of whether they were
cadre Associate Professor or non cadre
Associate Professor.”
By a letter dated 20.3.1991, it was stated:
“The meeting of the Executive Committee on
13.3.1991 decided to recommend to the
Government to give permission to induct all
Assistant professors both directly selected and
selected from among Junior Asst. Professors in
senior scale as on 1.1.86 or the date of their
selection whichever is later and also to induct of
Associate Professor (NC) as Assoc. Professor in
the Scheme. The induction of Asst. Professor to
senior scale is highly essential since protection
of cadre seniority would be difficult otherwise.
For instance, an Asst. professor directly
recruited in 1987 will become junior to Junior
Asst. Professor as on 1.1.86. It is evident that
the former had been enjoying cadre seniority as
on date of appointment and till the date of
induction. This may cause much heart burns to
the Asst. Professors who were recruited directly
by the University. It may go against the
provisions of KSSR which protect cadre
seniority.
19
I request that this anomaly may be
rectified by sanctioning senior scale to all
directly recruit Asst. Professors as on 1.1.86 or
from the date of their recruitment whichever is
later.”
21. Pursuant to or in furtherance of the said request only the statutes
were amended. Such amendment in the statute was indisputably made
pursuant to the recommendations made by UGC/ICAR which was
accepted by the appropriate authorities of appellant – University. It is
from that point of view only the Scheme framed by the UGC should be
taken into consideration.
22. There cannot be any doubt whatsoever that the Associate
Professors (Non Cadre) were, in fact, included within the purview of the
said Scheme. The amendments made by the State in terms of the request
made by appellant – University, in our opinion, should be construed
having regard to the grounds on the basis whereof the request for
amendment of statute was made.
23. Promotions of the respondents, therefore, having received the
statutory protection and the High Court having directed that the benefit of
the revised scale of pay should be extended to the contesting respondents
only from the date of their promotion, in our considered view, the
impugned judgment does not suffer from any legal infirmity.
20
24. These appeals, therefore, being devoid of any merit are dismissed
with costs. Counsel’s fee assessed at Rs.10,000/- to be paid to each of the
counsel appearing on behalf of the contesting respondents.
……………….…..………….J.
[S.B. Sinha]
..………………..……………J.
[Cyriac Joseph]
New Delhi;
April 15, 2009