BARUN KUMAR vs. THE STATE OF JHARKHAND

      REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO(S). 5812    OF 2022 (ARISING OUT OF SLP (C) NO(S).4310 OF 2022) BARUN KUMAR & ORS.  ….APPELLANT(S) VERSUS STATE OF JHARKHAND & ORS. ….RESPONDENT(S) WITH  CIVIL APPEAL NO(S). 5813   OF 2022 (ARISING OUT OF SLP (C) NO(S).4443 OF 2022) CIVIL APPEAL NO(S).5814­5817  OF 2022 (ARISING OUT OF SLP (C) NO(S).5338­5341 OF 2022) CIVIL APPEAL NO(S).5818   OF 2022 (ARISING OUT OF SLP (C) NO(S).5409 OF 2022) TRANSFER PETITION (C) NO(S).1100 OF 2022 J U D G M E N T Ajay Rastogi, J. Signature Not Verified Digitally signed by Rajni Mukhi Date: 2022.08.25 17:31:01 IST Reason: Civil Appeal @ SLP (C) No(s).4310 OF 2022 Civil Appeal @ SLP (C) No(s).4443 OF 2022 1 Civil Appeals @ SLP (C) No(s).5338­5341 OF 2022 Civil Appeal @ SLP (C) No(s).5409 OF 2022 1. Leave granted. 2. The   present   batch   of   appeals   has   been   preferred   by   the th candidates   who   on   qualifying   the   6   Combined   Civil   Services Examination,   2016,   conducted   by   respondent   no.3,   Jharkhand Public   Service   Commission   (hereinafter   referred   to   as   “the Commission”) and having been appointed on the recommendations made by the Commission, completed their period of probation and got   regular   postings,   their   appointments   have   been   cancelled th initially by the learned Single Judge by its judgment dated 7  June, 2021, which came to be affirmed by the Division Bench of the High Court on dismissal of the Letters Patent Appeal filed at the instance of the present appellants by judgment and order impugned dated rd 23  February, 2022.   3. The facts in brief which may be relevant for the purpose, with the consent of parties have been noticed from Civil Appeal @ Special Leave Petition (Civil) No.4310 of 2022 (Barun Kumar & Ors. Versus State of Jharkhand & Ors.). 2 4. That in terms of the Bihar Re­Organisation Act, 2000, Bihar Civil Services (Executive Branch) and Bihar Junior Civil Services (Recruitment)   Rules,   1951(hereinafter   referred   to   as   the   “Rules 1951”) was adopted by the State of Jharkhand vide notification th no.6184 dated 9   November, 2002 and accordingly, the State of Jharkhand held its Combined Civil Service Examination in terms of the Rules 1951.  5. That prior to the present selection process which came to be initiated by the Commission pursuant to Advertisement no.1/2015, th the   respondents   held   5   Combined   Civil   Services   Examination conducted   by   the   Commission   pursuant   to   Advertisement th no.6/2013 dated 7   July, 2013, there was a specific note in the advertisement that preliminary examination had two papers of 100 marks   each   and   there   shall   be   subject   papers   in   the   main examination and that the marks obtained in General Hindi will not be added in the marks obtained in the written examination and personality test, but the candidates who failed to secure 30 marks in compulsory General Hindi, will not be considered eligible for the written examination and accordingly Paper­I (General Hindi) was 3 th considered to be a qualifying test and before the 6  Combined Civil Services Examination, 2016 came to be notified, there was a series of   meetings   held   by   the   Expert   Committee   for   revision   of   the examination   pattern   for   Combined   Civil   Services   Examination chaired by Mr. V.S. Dubey, IAS (Retd.) and the Expert Committee, after   examining   the   Pattern   of   Examination,   made   the 1 recommendations . 1 “65.Briefly   speaking,   the   Expert   Committee   has   the   following   recommendations   to   make :­ (a)   All   the   optional   papers,   both   at   the   level   of   the   preliminary   and   main examinations of the Civil Services, be done away and replaced by common, compulsory papers. (b) The Preliminary Examination should be conducted in two papers only, each of 200 marks, compulsory for all candidates.  The broad syllabus of these two papers could be the same as that of the Civil Services Aptitude Test (CSAT) of the Union Public Service Commission, with minor modifications to accommodate local interests.  These two papers could be called: (i) the Civil Services Aptitude Test (CSAT) Paper I, and (ii) the Civil Services Aptitude Test (CSAT) Paper II.  Questions to be asked in these two papers must be multiple choice, objective type, with no negative marking.  Based on the result of the Preliminary Examination, the number of the candidates to be called for the written (Main) Examination should be around ten times of the vacancies to be filled.  The cut off marks of the Main Examination should be decided accordingly by the Commission. (c)   The Main Examination should be conducted for a maximum of 1000 marks, divided into six papers, compulsory for all candidates.  Of the six papers, two   should   be   drawn   from   the   languages   group   and   remaining   four   should   be subject papers, as per details given below :­ (i) Paper I should be a composite paper of General Hindi and General English of Matric standard of 100 marks.  This paper should have two separate segments, one on Hindi and the other one on English, each of equal weightage or 50 marks. (ii) Paper II should be a paper on Language & Literature of 100 marks of graduate standard.   This paper will be set separately for each one of the following 15 languages, namely, (i) Hindi, (ii) Urdu, (iii) Bengali, (iv) Oriya, (v) English, (vi) Sanskrit,   (vii)   Santhali,   (viii)   Mundari,   (ix)   Khadia,   (x)   Ho,   (xi)   Kuruk,   (xii) Nagpuria, (xiii) Kurumali, (xiv) Khorta, and (xv) Panch Pargania, of which every candidate will have to opt for one. (iii) Paper III should be a paper on Social Sciences of 200 marks, comprising of two distinct sections, each of equal weightage, one on History and the other one on Geography. 4 6.       The report of the Dubey Committee was considered by the Commission in the first instance and recommended the same to 2 Respondent No.1 for acceptance, inter alia, with the stipulations . (iv) Paper   IV   should   be   a   paper   on   Indian   Constitution   &   Polity,   Public Administration & Good Governance. (v) Paper V should be a paper on Indian Economy, Globalization, and Sustainable Development, and (vi) Paper VI should be a paper on General Sciences, Environment & Technology Development. (d) Marks obtained in all the six compulsory papers of the written Main Examination should be counted and clubbed together to prepare the gradation­list. The candidates should be called for the Personality Test based on their position in the gradation list of the Main Examination.  The number of candidates to be called for the Personality Test could be around two to three times of the vacancies to be filled.   The cut­off marks for the candidates to be called for the Personality Test (Interview) should be determined accordingly by the Commission. (e ) Marks to be kept earmarked for the Personality Test (Interview) should not exceed 10% of the total marks of the written (Main) Examination.  This will, thus, work out to 100 marks, which, in the opinion of the Commission, is more than enough for this segment  of  the   examination.     It  is   to  be   remembered   that   maximum   complaints   of favouritism and arbitrariness are received only in this section of the examination.  Hence, it is necessary to keep a cap on the marks allotted for the Personality Test. (f) The trainee­officers should be evaluated at the end of the institutional­cum­ field training through a formal system of examination and the marks obtained in this examination be added to the marks obtained by the candidates in the Civil Services (Main) Examination to determine their final inter­se service seniority.  A maximum of 100 marks could be kept earmarked for this purpose.  The details of the areas in which the institutional examination is to be conducted should be left to the concerned parent departments   to   work   out   in   consultation   with   their   training   institutions   and   the Jharkhand Public Service Commission.” 2   (1) 100 marks Language paper of mains be of qualifying nature only in which a candidate shall secure minimum 30 marks out of the Combined Hindi & English th (10  standard paper of 100 marks). th (2)   The   Revised   Examination   Pattern   Syllabus   shall   be   effective   from   the   6 Combined Civil Services Examination only so that candidates get clear 15 months to th prepare   as   per   the   revised   pattern   and   syllabus.   The   next   5   Combined   Civil Services Examination will be on the existing (Mains) syllabus. (3) Before issuing the notification of revised syllabus Jharkhand Public Service Commission   shall   get  the   syllabus  of   9  Regional   Languages  and   Hindi,  Urdu, Sanskrit, Oriya, Bangla and English Language & Literature finalized by Expert 5 7.       Respondent No.1 approved the methodology and course of the Combined Civil Services Examination as advised by the Dubey Committee with modifications as suggested by the Commission and th made it applicable to the 6  Combined Civil Services Examination th by   its   notification   dated   25   September,   2013.     However,   later pursuant   to   the   recommendations   of   the   High­Level   Committee headed by the Minister in­charge, respondent no.1 further amended the curriculum and methodology of the Combined Civil Services Examination   being   conducted   by   respondent   no.3   (Commission) st with change of pattern of examination vide notification dated 21 April 2016.  8. Accordingly,   the   Commission   published   Advertisement th No.23/2016 holding 6  Combined Civil Services Examination, 2016 th dated 6   October, 2016.   Clause 12 and 13 of the advertisement which are the cause of dispute, with which we are concerned in the present batch of appeals, are reproduced as under: Committee in its final meeting in which the Expert Committee Report was adopted. nd The Committee thus resolves this day i.e. 2   April, 2013 to forward the V.S. Dubey Expert Committee Report to the Chief Secretary, Government of Jharkhand along   with   the   Commission’s   above   recommendations   for   acceptance   as   early   as th possible with a view to ensure that the Revised Pattern can be enforced from the 6 Combined Civil Services Examination to be held in 2014 giving candidates at least 15 months to prepare on the basis of revised pattern.” 6 12.  Formation   of  exam:  Preliminary  test  and  main  exam  (written  &  interview)  will  be ““ organized for selection. (A) Preliminary test: Candidates 15 times of the number of category­wise vacancies will be  shortlisted   for  main  exam   on   the   basis   of  preliminary  test.  Preliminary  test   will comprise two papers having total marks of 200­200 (total Four Hundred). Their marks obtained will not be added with marks of main exam or interview. Exam of both papers will   be   O.M.R.   based.   It   will   be   necessary   to   fill   OMR   in   Preliminary   Test   properly otherwise, candidature will be cancelled. It will be compulsory to include candidates in all subjects/papers of Preliminary Test. Course of Preliminary Test is as under:­ SYLLABUS FOR THE PRELIMINARY TEST OF COMBINED CIVIL SERVICES EXAMINATION­ 2016 The Preliminary Examination shall consist of two compulsory papers, each of 200 marks namely, (i) General Studies Paper ­ I (ii) General Studies Paper – II Both the question papers shall be of multiple choices, objective type. The question papers will be set both in Hindi and English. However, questions set to test the comprehensive skill and knowledge   of   language   and   grammar   shall   be   only   in   the   concerned   language,   without providing Hindi or English translation thereof.  xxxx xxxx xxxx (B) Main Exam:   According to vacancies three times candidates will be invited for interview on the basis of main exam. Main exam will comprise 06 papers, total marks of which would be 1050. It would be mandatory for candidates to appear in all the subjects/papers of Main Exam. Course of Main Exam is as follows:­ MAIN EXAMINATION [No optional subjects. All are common compulsory papers)

These papers are common to all candidates. (c) xxxx xxxx xxxx 7 “13. Minimum qualifying marks of Preliminary & Main Exam:­

The minimum qualifying marks determined as above will be applicable equally on all the written tests   (Objective/Subjective)   for   various   reserved   categories   for   competitive   exams   of  all  the services/cadres. It would be mandatory for candidates of all the categories to obtain 30 marks in Paper­I of Main Exam. (General Hindi & General English). Note: In the light of Resolution No.8315 dated 16.09.2015 of the Department of Personnel Administrative Reforms & Official Language, compulsion of obtaining minimum qualifying marks for interview in Civil Service competitive Test has been discontinued.”   th 9. Pursuant to the advertisement of 6  Combined Civil Services Examination, all the applicants, including the appellants and the private respondents, appeared in the first instance in preliminary examination   and   the   result   of   the   preliminary   examination   was rd nd published on 23  February 2017, which was further updated on 2 March, 2017 by declaring the candidates 15 times of the number of th vacancies to appear in the main examination.  On 13  April 2017, the result of the preliminary examination was further declared and thereafter there was a series of litigation questioning the pattern or result of the preliminary examination declared by the Commission and one of the issues of preliminary examination travelled to this Court which came to be decided in Civil Appeal no.9217 of 2018 by th 3 this Court by order dated 10  September, 2018 .  3 8 10. This   Court   has   expressed   that   there   appears   to   be   an ambiguity in the terms of advertisement disclosed to the candidates who had intended to participate in the selection process and that stipulation   of   40%   marks   in   the   preliminary   examination   as opposed   to   two   separate   papers   in   the   examination,   this   Court expressed its opinion that the candidate has to get 40% marks in the aggregate insofar as the two papers are concerned.   Although it was later indicated that what is being expressed by this Court may not be treated as a precedent. “O     R   D     E   R                     Leave granted. The controversy in the present appeal arose because certain answers that were given to questions were considered to be incorrect in the preliminary examination that was taken up by the candidates, which consisted of two general papers.  The minimum marks, as stated in the advertisement, were said to be 40 per cent for the unreserved category to be eligible, once the preliminary examination had been taken, thereafter to proceed with the main examination.  Since it is clear on a reading of the advertisement dated October, 2016 that 40 per cent is the marks of the preliminary examination as opposed to marks of two separate papers in that examination, we are of the opinion that this candidate was told that she has to get 40 percent in the aggregate insofar as the two papers are concerned.  We have also been informed by the State Government that owning to the supposed ambiguity in the advertisement, a Committee has gone into the same and has since opined what was meant by “preliminary examination” is that 40 per cent minimum marks should be obtained in each paper. We are of the view that the ambiguity, if any, in the advertisement must fall in favour of the candidate who goes by the advertisement as it originally stood. Since it is clear that even without looking into the correctness of the answers, so far as six questions are concerned, that the petitioner has in fact obtained 40 per cent in both the papers taken together, the appellant shall be allowed to appear for the main examination. The appeal is disposed of accordingly. Since the appellant alone is before us, we make it clear that anything said in the order will not be treated as a precedent.” 9 11. So far as the preliminary examination is concerned, even what was expressed by this Court was not taken to be a final conclusion on the issue, the learned Single Judge of the High Court revisited the   scheme   of   the   selection   process   of   preliminary   examination decided the controversy in the case of   Vs.   Joy Guria   State of Jharkhand   and   others   [W.P.(S)   No.   4188   of   2018]   under   its th judgment   dated   20   December,   2018   holding   that   in   the preliminary   examination,   the   candidate   has   to   obtain   qualifying marks in both the papers and after the list of successful candidates was published, the main written examination was conducted from th st 28  January, 2019 to 1  February, 2019 and the result of the main th examination   was   declared   on   15   February,   2020   and   all   the successful candidates in the written examination who fell in the zone of consideration were called for viva voce and the result of the candidates who qualified and successfully cleared all the stages, the final merit  list was published of  the  selected candidates  by the st Commission on 21   April, 2020 and  after  the recommendations were approved by the Government of Jharkhand, the successful th candidates of the 6   Combined Civil Services Examination, 2016 10 against 326 posts were appointed on various dates from June, 2020 to July, 2020 and so far as the appellants in the instant batch of appeals are concerned, including other selected candidates, were th appointed   by   the   Government   vide   notification   dated   29   July 2020.   12. Several   writ   petitions   later   on   came   to   be   filed   before   the learned Single Judge of the High Court assailing the result of the st th main examination dated 21  April, 2020 of the 6  Combined Civil Services Examination, 2016 and since there are contentious issues, as alleged, came to be raised in the batch of writ petitions, the learned Single Judge of the High Court bifurcated the issues into four groups.   13. Insofar as the present appellants are concerned, they belong to the fourth group. The learned Single Judge of the High Court, after interpreting clause 12 and 13 of the advertisement read with Rule 16 of the scheme of Rules 1951, arrived to a conclusion that so far as   the   main   examination   is   concerned,   Paper­I   of   General Hindi/General   English,   was   a   qualifying   paper   for   which   the candidate has to secure 30 marks, and the merit of the candidate is 11 to be assessed on the basis of remaining 5 papers in which the candidate has to secure minimum qualifying marks in each of the paper   and   since   this   procedure   has   not   been   followed   by   the th respondents, accordingly, by a common judgment dated 7   June, 2021, set aside the merit list prepared by the Commission with a direction to prepare a fresh merit list with reference to the marks obtained in the written test (5 papers) and viva­voce, without adding the marks of Paper­I and thereafter the final select list may be drawn in accordance with law.  14. It may be relevant to note that during the course of pendency of the LPAs, interim applications were disposed of by the Division th Bench by an order dated 10  August 2021, wherein it was directed that   the   parties   shall   maintain   status­quo   and   it   was   further recorded that the appellants have undertaken that they will not plead equity in case any adverse decision is passed by the High Court on the ground that the appeal remained pending and during that period they remained in employment.  15. The   issues   which   were   framed   for   consideration   by   the Division Bench of the High Court and held as under: 12 “ Issue no.(i) Whether the marks obtained in Paper­I were to be added in total marks? Issue no.(i) is answered by the High Court as under:­ that the marks obtained in Paper­I (Mains Examination) were not to be added in total marks while preparing merit list for declaration of the candidature of one or the other candidate. Issue no.(ii)  Whether   the   merit   list   prepared   by   the   JPSC   based   upon   the ‘aggregate qualifying marks’ of all subjects or ‘minimum qualifying marks’ in each of the subjects, is considered to be correct?  Issue no.(iii)  Whether the stand which has been taken by the JPSC as also the State before the Court of law based upon which the order has been passed in   Joy  Guria  (supra)   or the contrary view  taken while th preparing   the   merit   list   of   the   successful   candidate   in   6 Combined   Civil   Service   Competitive   Examination   conducted   by JPSC is considered to be correct? Issue   nos.(ii)   and   (iii)   are   answered   by   the   High   Court   as under:­ (ii) ‘Minimum qualifying marks’ in each subject (Main Examination) is correct interpretation; and  (iii) the stand which has been taken by the JPSC as also the State before the Court of law based upon which the order has been passed in  is correct approach. Joy Guria (supra)  16. The Division Bench of the High Court held that the marks obtained in Paper I of Written Examination were not to be added in the total marks and in terms of clause 13 of the advertisement, qualifying marks have to be secured by the candidates in each subject paper (5 papers) which, according to the Division Bench, 13 was   in   conformity   with   Rule   16   of   the   Rules,   1951   under   the rd judgment and order impugned dated 23  February 2022, which is the subject matter of challenge in appeals before us. 17. Learned counsel for the appellants jointly submits that there is no ambiguity or any later amendment in Rule 16 of the Rules, 1951 and so far as the proviso appended to Rule 16 is concerned, it has to be read with clause (a) and (b) to Rule 16.  Clause (a) gives discretion to the Commission to fix the qualifying marks in any or all the subjects at the written examination.   At the same time, clause (b) provides for qualifying marks which can be fixed by the Commission   in   its   discretion   for   the   candidates   of   Scheduled Castes/Scheduled Tribes but shall not be higher than 35% for the Bihar Civil Service (Executive Branch).  If clause (a) and (b) are read in conjunction, it makes it explicitly clear that clause (a) is general in nature and emphasizes on the discretion of the Commission to fix the qualifying marks in any or all subjects in reference to the candidate appearing in the examination.  However, clause (b) carves out an exception and only emphasizes for the Scheduled Castes and Scheduled Tribes candidates.  So far as the proviso added to Rule 14 16 is concerned, it postulates that only after crossing the threshold, the   total   marks   secured   by   the   candidate   would   be   taken   into consideration for determining the suitability of the candidate for appointment. 18. That apart, proviso to Rule 17 categorically empowers to relax the norms for Scheduled Castes and Scheduled Tribes despite not having   secured   the   minimum   qualifying   marks   as   fixed   by   the Commission under Rule 16(a) and (b) with the prior approval of the Government.  Thus, what is being observed by the Division Bench in interpreting proviso to Rule 16 being confined to clause (b) alone and not to clause(a) and clause (b) is a complete misreading of the Rule 16 of the Rules 1951. 19. So far as the qualifying Paper I and determination of merit based on the other 5 subject papers in the written examination is concerned,   learned   counsel   submits   that   clause   12(b)   of   the advertisement clearly postulates that total number of marks would be 1050 and it will be mandatory for the candidates to appear in all the   subjects/papers   of   the   main   examination.     Although   the remarks­column in Paper­I indicates that it is a qualifying paper in 15 which minimum 30 marks are mandatory and in the remaining subject   papers,   one   has   to   secure   40%   marks   but   there   is   no indication whether it has to be in individual paper or the total marks   obtained   in   the   written   examination   for   adjudging   the suitability for appointment.   20. Thus, in the given circumstances, what is being construed by the Commission in preparing the merit list of the candidates based on the marks   secured   by   the   candidate  out  of   1050   marks for determining   merit   in   the   written   examination   to   be   called   for interview is a reasonable interpretation which ordinarily was not open for the High Court to interfere with within the limited scope of judicial review under Article 226 of the Constitution. 21. Learned counsel further submits that the interpretation which has been afforded by the High Court after deliberation may also be one of the plausible interpretations in reference to clause 12 and 13 of   the   advertisement   but   what   is   being   interpreted   by   the Commission   while   preparing   the   merit   list   of   the   written examination cannot be completely ruled out.  In this state of affairs, the   selection   process   which   once   has   attained   finality   and   the 16 appellants have been appointed after the recommendations were approved by the State Government and have completed the period of probation, merely because there was an interim order passed by the High Court where an equity may not be claimed but for all practical purposes, they are working for almost two years by this time, this fact cannot be ruled out and submits that in the given facts and circumstances, the judgment passed by the High Court is not sustainable in law. 22. Learned counsel further submits that if the respondents have consistently followed the practice in the past of preparing the merit list on the basis of total marks secured by the candidate in the main   examination   held   earlier   and   that   can   be   reasonably construed from clause 12 and 13 of the advertisement and there is no amendment to Rule 16 of the scheme of Rules, 1951 and that being so, it was an apparent error committed by the High Court in overruling   the   settled   practice   which   was   being   followed consistently by the Commission for sufficiently long time, in the given circumstances, there was no justification for the High Court to unsettle the settled past practice followed by the Commission in 17 exercise of its limited power of judicial review under Article 226 of the Constitution.   23. Per contra, learned counsel for the respondents submits that the procedure for selection for preliminary and main examination is to be regulated in terms of clause 12 and 13 of the advertisement and it only refers to the qualifying marks to be secured by the candidates, and if Clause 12 and 13 are to be read in conjunction, the   only   irresistible   conclusion   and   the   interpretation   coming forward would be that Paper­I of the written examination although is a part of the scheme of the examination but one has to secure only 30% marks to qualify and the merit list has to be determined on the basis of the written examination of remaining subject papers (5 papers) in which the candidate has to secure qualifying marks in each   paper   and   that   being   the   manifest   error   which   the Commission has committed in preparing the merit list and that has been rectified by the High Court in the impugned judgment and the respondents are equally qualified and they would have been placed in   the   order   of   merit   provided   the   Commission   would   have published the list of selected candidates in conformity with clause 18 12 and 13 of the advertisement read with Rule 16 of the Rules 1951. 24.   Learned counsel further submits that there is no delay on the part of the respondents in approaching the Court for redressal of their grievances and at least latches, in no manner, be attributed to them.  Once their right has been safeguarded by the interim order of which a reference has been made, at least their right of fair consideration in revising the merit list of the written examination in terms of the order of the Division Bench may not be interfered with by this Court. 25. Learned counsel further submits that so far as Rule 16 of the scheme of the Rules, 1951 is concerned, if the punctuation mark is noticed after Rule 16(a), the Legislature in its wisdom has put a little full stop(.) and after clause (b), there is colon(:), and thereafter, the proviso has been added which clearly indicates that proviso is only   related   to   clause   (b)   to   Rule   16   and   this   being   the   only irresistible interpretation of the scheme of Rule 16 of Rules, 1951 which   has   been   confirmed   by   the   High   Court   after   a   detailed discussion in the impugned judgment, binds the authority to take 19 further   action   in   publishing   the   merit   list   of   the   main   written examination in terms of the conditions of advertisement needs no further interference of this Court. 26. We have heard learned counsel for the parties and with their assistance perused the material available on record. 27. Before   we   proceed   to   examine   the   questions   raised   in   the instant appeals, let us take the bird’s eye view of the scheme of Rules 1951.  Rules 15, 16 and 17 of the Rules 1951 relevant for the purpose are reproduced hereinbelow:

16. (a) The Commission shall have discretion to fix the qualifying marks in any or all the subjects at the written examination. (b)   The   minimum   qualifying   marks   for   candidates   belonging   to   the Scheduled Castes and the Scheduled Tribes shall not be higher than 35% for the Bihar Civil Service (Executive Branch), and 30% for the Bihar Junior Civil Service unless the number of such candidates qualifying at the written test according to the standards applied for other candidates is considerably in excess of the number of candidates required to fill all the vacancies reserved for the Scheduled Castes and Scheduled Tribes:      Provided that in determining the suitability of a particular candidate for appointment, the total marks obtained at the written examination and not the   marks   obtained   in   any   particular   subject   shall   be   taken   into consideration. ( c) There shall be no qualifying marks for the viva voce test. 17. On the basis of the marks obtained at the written examination, the Commission shall arrange for a viva voce test of the candidates who have qualified at the written examination according to Rule 16 (a) or (b): 20                Provided that in exceptional circumstances and with the prior approval of Government, the Commission may, at their discretion, admit candidates of the Scheduled Castes and Scheduled Tribes to the viva voce test   even   though   they   may   not   have   obtained   the   minimum qualifying marks at the written test prescribed in Clause (a) or (b) of Rule 16. ” 28. The undisputed facts which may be noticed for completion of th facts referred to supra clearly manifest that the 6  Combined Civil th Services   Examination   was   notified   by   the   Commission   on   6 October, 2016 for filling up of 326 posts of different services under the State of Jharkhand and recruitment is to be made in terms of the Bihar Civil Service (Executive Branch) and Rules, 1951 which th were adopted by the State of Jharkhand by notification dated 9 November 2002. th 29. Before the 6  Combined Civil Services Examination came to be initiated, there was lot of discussion prior thereto, and after the acceptance of Dubey Committee’s report with certain modifications by   the   Commission,   finally   came   to   be   approved   by   the   State th Government vide its notification dated 25   September, 2013 and after   going   through   the   process   of   selection   followed   with   the recommendations   made   by   the   Commission,   appointments   are 21 th made by order dated 29   July, 2020 and after completing field training, they have been posted to their respective places of posting. 30. It may be apposite to note that the State of Jharkhand has now notified the rules framed in exercise of power conferred under proviso   to   the   Article   309   of   the   Constitution,   namely,   the Jharkhand   Combined   Civil   Services   Examination   Rules, 2021(hereinafter being referred to as the “Rules 2021”) and apart from the other provisions of the scheme of Rules, Rule 17 lays down the criteria of prescribing the minimum qualifying/aggregate marks to   be   obtained   by   the   candidate   in   the   main   examination   for preparing   the   merit   list   for   the   purpose   of   interview   and   in furtherance to the Rules 2021, selection process has been initiated th by   respondent   no.   3   holding   7   Combined   Civil   Services th Examination,   2016   vide   advertisement   no.   1/2021   dated   8 February 2021.   31. Thus, what is being decided by the Division Bench of the High th Court under the impugned judgment may remain confined to the 6 Combined   Civil   Services   Examination   alone   since   all   future 22 selections   shall   be   held   by   the   State   of   Jharkhand   under   the scheme of Rules 2021. 32. If we look into the element of the examination pattern, the candidates who entered into participation of the selection process have   to   first   qualify   the   preliminary   examination   and   marks obtained   in   the   examination   shall   not   be   added   in   the   main examination as being referred to in clause 12(a) but there were series of litigations before the preliminary examination could be rd finalized and the result, in the first instance, was published on 23 th February, 2017 which came to be further revised on 13   April, 2017 and thereafter, because of litigation, it was again revised on th th 11   August, 2017 followed by 6   August, 2018 and finally, the second revised result of preliminary examination was published on th 6   August,   2018   declaring   34,634   candidates   successful   for appearing in the mains examination. 33. One of the candidates who was not satisfied by the orders passed   by   the   High   Court   came   to   this   Court   in   Civil   Appeal th no.9217 of 2018 and this Court by Order dated 10   September, 2018 disposed of the same with the observation that there is an 23 ambiguity   in   the   conditions   of   advertisement   and   minimum qualifying marks of 40% are for the aggregate and not for each subject. 34. This was not rested at this stage.  The High Court, in the case of   (supra),   which   relates   to   Preliminary Joy   Guria   and   others Examination,   again   examined   the   result   of   the   preliminary th examination and by judgment dated 20  December, 2018 held that such of the persons who did not secure minimum qualifying marks in both the papers of preliminary examination are not qualified to participate   in   the   main   examination   as   Clause   13   of   the advertisement applies to each subject separately. 35.   After  a  long  battle,   the   Commission  proceeded   further  and th conducted the main examination during the period 28   January, st 2019 and 1  February, 2019 and the result was finally declared on th 15   February, 2020 and the recommendations were made by the Commission to the State Government including allocation of service th on 29   June,   2020   and   after   approval   of   the   recommendations made, the appointments were made by the State Government by th Order dated 29  July 2020.  At this stage, all the candidates had 24 completed their full training and have been given their respective postings. 36. We   have   examined   the   submissions   and   the   counter submissions made by learned counsel for the parties. 37. So far as Rule 16 of Rules, 1951 is concerned, it is true that if we   go   through   the   bare   punctuation   marks   which   have   been highlighted by the counsel for the respondents, it certainly makes a distinction   between   clause   (a)   and   clause   (b)   but   for   proper interpretation   and   to   make   the   scheme   of   rules   workable, sometimes punctuation marks may give a different impression and that   cannot   be   taken   in   isolation   for   the   interpretation   of   the scheme of rules.  If we read clause (a) and (b) of Rule 16 conjointly, it clearly manifests that clause (a) is general and precise for the candidates   who   are   participating   in   the   written   examination whereas clause (b) refers to the candidates who belong to Scheduled Castes   and   Scheduled   Tribes   leaving   the   discretion   of   the Commission   to   fix   qualifying   marks   for   Scheduled Castes/Scheduled   Tribes   but   with   restriction   that   shall   not   be higher than 35% in Bihar Civil Services(Executive Branch).   25 38. The proviso added thereto relates to the stage for determining the suitability of the candidate, total marks obtained in the written examination has to be counted and not the marks obtained in any particular subject for preparing the list of candidates who qualify the written  examination and  this   can be made  further  clear  by taking note of Rule 17 of the Rules which casts an obligation upon the Commission to collate the marks obtained by the candidate in the written examination and the Commission shall arrange for viva­ voce the  candidates  who have  qualified  the  written examination according to Rule 16(a) or 16(b), as the case may be, and at this stage   the   Commission   keeps   a   discretion   and   in   exceptional circumstances may admit a member from the Scheduled Castes or Scheduled Tribes to the viva voce test, even if they have failed to qualify the minimum qualifying marks with the prior approval of the Government and this being the scheme of Rules, proviso to Rule 16 has to be read for both the clause (a) and (b) to Rule 16 and cannot be read in reference to clause (b) alone as held by the High Court under the impugned judgment. 26 39. So far as the two questions which have been answered by the High Court in reference to whether the marks obtained in Paper­I would be added in total marks or whether the merit list is to be prepared based on the total marks at the written examination or minimum qualifying marks in each of the subject papers of written examination are concerned, after examining clause 12 and 13 of the advertisement in particular, read with Rule 16 of Rules 1951, we are   of   the   view   that   there   is   certainly   an   ambiguity   in   the advertisement itself. 40. If   we   examine   clause   12(a)   in   reference   to   the   preliminary examination, it may indicate that according to vacancies, fifteen times candidates will be shortlisted for main examination and as per clause 12(b), the main examination will comprise of 06 papers, total marks of which would be 1050 and it would be mandatory for the   candidate   to   appear   in   all   the   subjects/papers   of   Main Examination.   But for Paper­I, minimum 30 marks as qualifying marks has been prescribed and all the 6 papers are common and candidate   has   to   appear   in   all   the   papers   with   the   minimum qualifying marks for the respective category as indicated in clause 27 13 of the advertisement but whether it is the total marks obtained at the written examination or qualifying marks obtained in all the papers separately is not clear under the terms of advertisement. 41. It is true that it can be construed in both ways.   The main examination is comprising of 6 papers, total marks would be 1050 and   candidate   has   to   appear   in   all   the   papers   of   the   main examination.  This could be one construction that qualifying marks in paper­I is 30% but in other subject papers, it may be 40% or as fixed for the respective category and whether it has to be aggregate or qualifying marks in each paper is indeed not clear and ambiguity is there  in the   conditions   of  advertisement,   of  which a  detailed reference has been made.  At this stage, we take assistance of Rule 16 of the scheme of Rules, 1951 read with the proviso which gives a different indication. 42. This Court in  N. Suresh Nathan and Another vs. Union of 4 while   examining   the   recruitment   rules   for India   and   Others   Assistant Engineers in the Public Works Department and taking into consideration the procedure which has been followed by the 4 1992 Supp (1) SCC 584 28 department for sufficiently long time observed that the construction of the scheme of rules which is in consonance with long standing practice prevailing in the concerned department is untenable to require upsetting it and if the past practice is based on one of the possible constructions which can be made of the rules upsetting the same could not be appropriate and in para 4 this Court held as under:­

43. In the instant case, the view which has been adopted by the Commission and that has been considered and held by the High Court in the impugned judgment may be better circumscribed but 29 both are equally possible views and either of the one could not be ruled out or outrightly negated. 44. In the given situation, when one possible view has been acted upon   by   the   Commission   and   pursuant   to   which   the recommendations   were   made   and   after   approval   of   the   State Government, candidates have been appointed and are working for almost 2 years by this time, it will be unjust for this Court to now permit   the   Government   to   take   a   U­Turn   in   compliance   of   the impugned judgment, and non­suit the candidates who are working for sufficiently long time.   45. Though it has been observed by the High Court that equity may not be claimed by the candidates but this Court cannot be oblivious of the fact that such of the candidates who are working for sufficiently two years by this time and have completed their period of probation were not at fault at any point of time but because the interpretation acted upon by the Commission was not acceptable to the High Court, they became a victim and that apart, we are also of the view that what is being observed by the High Court may only be th confined to 6  Combined Civil Services Examination, 2016 for the 30 reason that the State has now introduced the scheme of Rules, th 2021 and fresh process has been initiated under 7  Combined Civil Services Examination 2016.  In the given circumstances, what has been observed by the High Court may be one of the propositions in interpreting clause 12 and 13 of the advertisement but what is being considered by the Commission in its right earnest also cannot be ruled out. 46. It is well known that punctuation marks by themselves do not control the meaning of the statute when its meaning is otherwise obvious.   The ordinary rule is that punctuation mark is a minor element in the interpretation of statute, more so, when it is a case of subordinate legislation.  If we go through the scheme of the Rules 1951,   we   are   clear   that   proviso   to   Rule   16   has   to   be   read   in conjunction to both Clause (a) and (b) and not to clause (b) in particular as being observed by the High Court in the impugned judgment. 47. It   may   be   noticed   that   the   judgment   in   Joy   Guria   and others (supra) referred to by the High Court is in reference to the preliminary   examination   and   the   Division   Bench   under   the 31 impugned   judgment  was  influenced   by   those   observations   while examining   the   scheme   of   the   main   examination   held   by   the th Commission pursuant to 6  Combined Civil Services Examination, 2016.   To the contrary, it was to be interpreted independently on the basis of the scheme of Rules 1951 read with Clause 12 and 13 of the advertisement. 48. Consequently, the appeals deserve to succeed and accordingly rd allowed.   The impugned judgment of the High Court dated 23 February, 2022 is hereby quashed and set aside. No costs. 49. Pending application(s), if any, shall stand disposed of. TRANSFER PETITION (C) NO(S).1100 OF 2022 50. Having heard learned counsel for the petitioner, we find no reason to entertain the transfer petition and the same is accordingly dismissed.  51. Pending application(s), if any, shall stand disposed of.               ……………………….J.                       (AJAY  RASTOGI) 32        ……………………….J. (C.T. RAVIKUMAR) NEW DELHI AUGUST 25, 2022. 33