Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
2024 INSC 378
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO(S). OF 2024
(Arising out of SLP(C) NO(S). 23966-23968 OF 2022)
SMITA SHRIVASTAVA .…APPELLANT(S)
VERSUS
THE STATE OF MADHYA PRADESH
& ORS. ETC. ...RESPONDENT(S)
J U D G M E N T
Mehta, J.
1. Leave granted.
2. The appellant has approached this Court by way of filing
present appeals seeking to assail the impugned judgments dated
th rd
7 May, 2022 and 3 August, 2022, passed by the High Court of
Madhya Pradesh, Indore Bench in Writ Appeal Nos.1972 of 2019
and 799 of 2021 and Review Petition No.707 of 2022 respectively
whereby, while allowing the writ appeal preferred by the
respondent herein, the High Court refused to grant the relief of
appointment to the appellant on the post of Samvida Shala
Shikshak Grade-III in spite of holding that denial of such
Signature Not Verified
Digitally signed by appointment was grossly illegal and arbitrary. The review petition
Narendra Prasad
Date: 2024.05.03
17:06:28 IST
Reason:
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filed against order dated 7 May, 2022, too was dismissed vide
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judgment dated 3 August, 2022.
3. Detailed facts can be gathered from the impugned judgments
and thus, the same need not be reiterated in detail. However, in
nutshell, the controversy can be summarized in the following
manner.
4. The appellant herein was appointed as an Instructor in the
Non-Formal Educational Centre established by the State
st
Government in the year 1990. She worked on the said post till 1
September, 1993. Later on, the State Government decided to
abolish the post of Instructors. The State Government exercising
powers conferred upon it by sub-Section(1) of Section 95 read with
sub-Section(2) of Section 70 of the Madhya Pradesh Panchayat Raj
Avam Gram Swaraj Adhiniyam, 1993 promulgated recruitment
rules for the services of the Samvida Shala Shikshak Grade-I, II
and III in the name of the Madhya Pradesh Panchayat Samvida
Shala Shikshak(Employment and Conditions of Contract) Rules,
2005(for short ‘Rules of 2005’).
5. The State Government conducted an examination for the
st
selection of Samvida Shala Shikshak Grade-III on 31 August,
2008. The appellant herein was permitted to participate in the
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examination and was declared passed. However, no appointment
order was forthcoming in her favour, whereupon she served a legal
notice to the concerned authority but to no avail. The Rules of 2005
th
were amended on 29 July, 2009 by a Gazette Notification
whereby, sub Rule(2) was inserted in Rule 7-A to the effect that the
candidates who were working on the post of Instructors in the Non-
Formal Educational Centres were eligible to get appointment. The
aforesaid amendment made the appellant ineligible to be
appointed for the post of Samvida Shala Shikshak Grade-III as she
had been discontinued from the job of Instructor with effect from
st
1 September, 1993 and accordingly, in view of the aforesaid
amendment, the State Government denied appointment to the
appellant herein which compelled her to institute litigation along
with similarly situated ex-Instructors. The Writ Petition No. 91 of
st
2011 filed by the appellant was allowed on 21 February, 2012
th
whereby the notification dated 29 July, 2009 was quashed and a
direction was given to the State Government to consider the case
of the appellant for appointment on the post of Samvida Shala
Shikshak Grade-III, in view of unamended criteria. Another Writ
Petition No. 1578 of 2011 filed by the appellant was also allowed
st
on 1 February, 2013. In spite thereof, the District Education
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Officer, Indore rejected the claim of the appellant for appointment
which led to further litigation. Finally, the matter came up for
consideration before the Division Bench of the High Court of
Madhya Pradesh at Indore in Writ Appeal Nos.1972 of 2019 and
799 of 2021 which came to be disposed of with the following
directions: -
“After the order passed in contempt petition, again the
appellants rejected the claim of the writ petitioner on
22.01.2014. The Writ Petitioner has filed Writ Petition
No.3698/2014 placing the order passed by the Gwalior Bench
of this High Court in the case of Manmohan Mathur Vs. State
of M.P (W.P. No.1102/2010 (s) allowed on 30.7.2012). The Writ
Petitioner has also filed an order of Writ Appeal No.185/2013
whereby the Division Bench has dismissed the Writ Appeal filed
by the appellants. The Special Leave Petition No.16115/2015
had also been dismissed and after the dismissal of SLP all the
Instructors similarly placed writ petitioner have been appointed
vide order dated 13.03.2018. Thereafter vide order dated
29.11.2018, six more Instructors were appointed. In view of the
aforesaid order, again writ petition was disposed of with a
direction to consider the claim of the writ petitioner but
unfortunately, Collector, Indore vide order dated 21.10.2019,
has rejected the representation of the writ petitioner again,
relying on Rule 7-A.
Since the State Government has no option but to appoint the
writ petitioner and other Instructors, therefore, vide notification
dated 21.03.2018, the provision of 7-A has been made effective
w.e.f. 01.01.2008 i.e. prior to the date of recruitment in order
to deny the legitimate claim of the writ petitioner. Despite the
aforesaid amendment, the Writ Court has allowed the writ
petition with a direction to the appellants to consider the case
of the writ petitioner on the post of Samvida Shala Shishak
Grade-III.
This case is a glaring example of the adamant attitude of the
State Government. Mighty State Government has made all
possible efforts to deny the appointment of the writ petitioner
on the post of Samvida Shala Shishak Grade-III. The writ
petitioner is fighting for her right since 2008 fulfilling all the
educational qualifications for the post of Samvida Shala
Shishak Grade-III. The writ petitioner is fighting against State
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for her modest claim for appointment to the post of Samvida
Shala Shishak Grade-III. She had approached four times before
this Court by filing the writ petitions and contempt petition and
in order to deny her claim, twice State Government has
amended the Rules and thereafter when they did not succeed,
they have given it retrospective effect. By doing this, the State
/the appellants have passed more than 14 years and made the
writ petitioner overage (56 years) for the appointment. Every
time, despite a clear cut finding that the amended rule would
not apply in the case of the writ petitioner, the appellants have
every time rejected her legitimate claim by relying on the
amended rule. This is a fit case for proceeding with contempt
against the erring officer of the State Government.
Now post of Samvida Shala Shishak Grade-III has already been
abolished and all the Shisha Karmis' have been made Assistant
Teachers after qualifying for the examination. The Writ Petition
has not challenged the validity of the notification dated
21.03.2018, by which the provision of 7-A has been made
effective w.e.f. 01.01.2008. Therefore, in view of this
subsequent development, now the petitioner is no more eligible
to get an appointment hence the Writ Appeal is allowed. But
looking at the conduct of the State as discussed above the Writ
Petitioner is liable to be compensated by payment of Rs.
1,00,000/- (Rupees One Lakh) payable by the State.”
6. Being aggrieved by the denial of relief despite having
succeeded in protracted litigations and the highly arbitrary,
adamant and mala fide approach of the State authorities, the
appellant herein filed a Review Petition No.707 of 2022 against the
th
order dated 7 May, 2022 which too was dismissed by the order
rd
dated 3 August, 2022. The above said orders are assailed in the
present set of appeals.
7. We have heard and considered the submissions advanced by
learned counsel for the parties and have gone through the material
placed on record.
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8. It is a glaring case wherein the adamant, arbitrary, mala fide
and high-handed approach of the State Government and its
officials has driven the appellant to a series of prolonged litigations
which were evidently not out of her choice. In spite of having
passed the selection exam held for the post of Samvida Shala
Shikshak Grade-III way back on 31st August, 2008, the appellant
did not reap the fruits of her success. The State Government took
th
the shield of an amended rule i.e. Rule 7-A, issued on 29 July,
2009 for denying relief to the appellant herein, even when the said
rule had no retrospective application. Not only this, in spite of the
High Court having struck down the said rule and passing repeated
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orders in favour of the appellant, another notification dated 21
March, 2018 was issued making the amended rule effective from
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1 January, 2008 i.e. prior to the date of recruitment. This was
clearly a mala fide action in an attempt to circumvent the orders
passed by the High Court by hook or by crook so as to prevent the
appellant and her peers of their lawful claim to appointment which
stood crystalized long back. However, despite recognising all the
unjustified orders faced by the appellant, the Division Bench of
High Court of Madhya Pradesh failed to provide restitutive relief to
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the appellant even after holding that she was illegally deprived of
her lawful entitlement.
9. Learned counsel for the appellant has drawn our attention to
Manoj Kumar v. Union
the judgment of this Court in the case of
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of India and Others . The relevant extracts of which are quoted
hereinbelow for the sake of ready reference: -
“ 19. Within the realm of judicial review in common law
jurisdictions, it is established that constitutional courts are
entrusted with the responsibility of ensuring the lawfulness of
executive decisions, rather than substituting their own
judgment to decide the rights of the parties, which they would
exercise in civil jurisdiction. It has been held that the primary
purpose of quashing any action is to preserve order in the legal
system by preventing excess and abuse of power or to set aside
arbitrary actions. Wade on Administrative Law states that the
purpose of quashing is not the final determination of private
rights, for a private party must separately contest his own
rights before the administrative authority. Such private party is
also not entitled to compensation merely because the
administrative action is illegal. A further case of tort,
misfeasance, negligence, or breach of statutory duty must be
established for such person to receive compensation.
20. We are of the opinion that while the primary duty of
constitutional courts remains the control of power, including
setting aside of administrative actions that may be illegal or
arbitrary, it must be acknowledged that such measures may
not singularly address repercussions of abuse of power. It is
equally incumbent upon the courts, as a secondary measure,
to address the injurious consequences arising from arbitrary
and illegal actions. This concomitant duty to take reasonable
measures to restitute the injured is our overarching
constitutional purpose. This is how we have read our
constitutional text, and this is how we have built our
precedents on the basis of our preambular objective to secure
justice. [The Preambular goals are to secure Justice, Liberty,
Equality, and Fraternity for all citizens.]
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(2024) 3 SCC 563
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21. In public law proceedings, when it is realised that the
prayer in the writ petition is unattainable due to passage of
time, constitutional courts may not dismiss the writ
proceedings on the ground of their perceived futility. In the life
of litigation, passage of time can stand both as an ally and
adversary. Our duty is to transcend the constraints of time and
perform the primary duty of a constitutional court to control
and regulate the exercise of power or arbitrary action. By taking
the first step, the primary purpose and object of public law
proceedings will be subserved.
22. The second step relates to restitution. This operates in a
different dimension. Identification and application of
appropriate remedial measures poses a significant challenge to
constitutional courts, largely attributable to the dual variables
of time and limited resources.
23. The temporal gap between the impugned illegal or arbitrary
action and their subsequent adjudication by the courts
introduces complexities in the provision of restitution. As time
elapses, the status of persons, possession, and promises
undergoes transformation, directly influencing the nature of
relief that may be formulated and granted.”
10. The situation at hand is clearly covered by the aforesaid
observations made by this Court in the case of Manoj
Kumar (supra) . There is no dispute that the appellant is presently
of 59 years of age and can hold the post of Samvida Shala
Shikshak Grade-III till the age of 62 years. The High Court took
note of the fact that despite a clear-cut finding that the amended
rule would not apply in the case of the appellant, the State
Government has rejected her legitimate claim by relying on the
amended rule. The High Court, on the one hand, thought it fit to
proceed with contempt action against the erring officers of the
State Government, but at the same time, denied relief to the
8
st
appellant on the basis of notification dated 21 March, 2018 which
makes the amended rule i.e. Rule 7-A effective retrospectively i.e.,
with effect from 1st January, 2008. This observation of the High
Court is in sheer contravention of the findings and conclusions
recorded earlier.
11. As a consequence, we are of the firm view that the appellant
deserves a direction for restitutive relief along with compensation
for the misery piled upon her owing to the arbitrary and high-
handed action of the State Government and its officials.
Accordingly, the following directions are issued:-
(i) The appellant shall forthwith be appointed to the post of
Samvida Shala Shikshak Grade-III or an equivalent post within
a period of 60(sixty) days from today.
(ii) The appointment order will be effective from the date on
which the first appointment order pursuant to the selection
st
process dated 31 August, 2008 came to be issued.
(iii) The appellant shall be entitled to continuity in service.
However, she shall not be entitled to back wages. However,
she is granted exemplary cost quantified at Rs.10,00,000/-
(Rupees Ten Lakhs only). The above amount shall be paid to
the appellant by the State of Madhya Pradesh within 60 days.
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(iv) The State Government shall hold an enquiry and recover
the said amount of Rs. 10,00,000/-(Rupees Ten Lakhs only)
from the officer(s) who were responsible of taking deliberate,
illegal, mala fide actions for denying relief to the appellant.
12. The above directions are being given without prejudice to the
proceedings of contempt contemplated by the High Court in the
th
order dated 7 May, 2022.
13. The appeals are allowed in these terms.
14. Pending application(s), if any, shall stand disposed of.
………………….……….J.
(B.R. GAVAI)
………………………….J.
(SANDEEP MEHTA)
New Delhi;
May 03, 2024
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