Full Judgment Text
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PETITIONER:
O.P. GARG AND ORS. ETC. ETC.
Vs.
RESPONDENT:
STATE OF U.P. AND ORS.
DATE OF JUDGMENT23/04/1991
BENCH:
KULDIP SINGH (J)
BENCH:
KULDIP SINGH (J)
KANIA, M.H.
SAWANT, P.B.
CITATION:
1991 AIR 1202 1991 SCR (2) 424
1991 SCC Supl. (2) 51 JT 1991 (2) 359
1991 SCALE (1)768
ACT:
Uttar Pradesh Higher Judicial Service Rules 1975: Rules
5, 6, 8, 18, 22, 26-Promotees and direct recruits-Fixation
of seniority-Validity of rules-Considered.
HEADNOTE:
The appellants as well as the respondents are members
of the Uttar Pradesh Higher Judicial Service; while the
appellants are the promotees, the respondents have been
appointed direct to that service. This is their second
round of litigation in this Court concerning their inter se
seniority in the service.
The Higher Judicial Service was initially governed by
statutory rules called the Uttar Pradesh Higher Judicial
Service Rules, 1953. Recruitment to the service under the
said rules was from sources, by promotion and by direct
recruitment. This Court in Chandra Mohan v. State of Uttar
Pradesh, [1967] 1 S.C.R. 77 struck down the 1953 Rules in so
far as the said Rules provided for direct recruitment of the
service. As a consequence, there was no direct recruitment
to the service till 1975-76, and the service consisted of
only promotees with the designation of Civil and Sessions
Judges.
On May 8, 1974 the Uttar Pradesh Higher Judicial
Service (abolition of Cadre of the Civil and Sessions
Judges) Rules, 1974 came into force. Under Rules 2 and 3 of
the 1974 Rules, the existing cadre of Civil and Sessions
Judges stood abolished and a new cadre of Additional
District and Sessions Judges came into existence, the Civil
and Sessions Judges holding permanent or temporary posts in
the Service were re-designated as Additional District and
Sessions Judges with effect from the date when the 1974
Rules came into force. On that date, 271 officers were
working as Additional District and Sessions Judges against
235 posts (153 permanent and 82 temporary) in the service.
The Service was reconstituted and given a fresh look by
the rules framed under Article 309 read with Article 233 of
the Constitution of India, called the Uttar Pradesh Higher
Judicial Service Rules, 1975 which came into force on April
5, 1975. On that date 263 officers were
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425
working as Additional District and Sessions Judges, against
236 posts in the service.
Recruitment to the service under the 1975 Rules is from
three sources and is based on quota as provided therein.
The three sources of recruitment are (i) direct recruitment
from the Bar, (ii) Uttar Pradesh Nyayik Sewa, and (iii)
Uttar Pradesh Judicial Service (Judicial Magistrates).
In the first round of litigation P.K. Dixit and other
promotee officers filed two writ petitions under Article 32
of the Constitution Challenging the seniority assigned to
them under the 1975 Rules. This Court by its judgment dated
October 8, 1987 in P.K. Dixit v. State of U.P., [1988] 1
S.C.R. 398 partly allowed the writ petitions and directed
the High Court to frame the seniority list afresh keeping in
view the observations made in that judgment.
In pursuance to the directions of this Court in Dixit
case a five-Judge committee of the High Court finalised the
seniority list on August 25, 1988. The High Court accepted
the contention of direct recruits and gave 153 permanent
posts existing on May 10, 1974 plus 31 posts, which became
permanent subsequently, to the promotees. Consequently, out
of the 263 Additional District and Sessions Judges who were
holding the posts on April 5, 1975 only 84 (153 + 31) were
taken to be the existing members of the Service and the
remaining officers were asked to enter the service through
the promotion quota under the 1975 rules.
In the second round, the promotees have filed writ
petition challenging the final seniority list. P.K. Dixit
and others, petitioners in the original Dixit-case have
filed Civil Miscellaneous Petition seeking clarification of
the said judgment. The direct recruits have filed writ
petition under Article 32 impugning the final seniority list
issued by the High Court.
Before this Court, the promotees, the direct recruits
as well as the High Court have sought support from Dixit-
case on the basis of their own interpretation of that
judgment. The promotees claim that on April 5, 1975 when
the 1975 rules came into force all the 236 posts in the
Service had already been consumed by the existing members of
the service who were working as Additional District and
Sessions Judges; till that date the recruitment to the
service was only by way of promotion and as such there was
no question of allocating any post to the direct recruits
who had not yet been born in the service.
426
On the other, hand, the direct recruits contend that
this court interpreting the second proviso to Rule 8(2) of
the 1975 rules in Dixit-case had held that the promotees as
on May 10, 1974 are entitled to all the permanent posts
available on that date plus 31 temporary posts, and apart
from that they cannot lay claim exclusively to the posts
created thereafter. In this connection it was contended
that temporary posts could not form part of the cadre of the
Service, and service rendered in or against a temporary post
was outside the pale of the 1975 rules and could not be
counted for seniority and as much the continuous officiation
immediately prior to the date of confirmation provided in
the first proviso to rule 26(1)(a) of the 1975 rules could
only be the officiation against a permanent post.
Allowing the Writ Petition and the Civil Miscellaneous
Petition, quashing the seniority list and directing the High
Court to prepare fresh seniority list, this Court,
HELD: (1) The interpretation given by the High Court
to the second proviso to rule 8(2) of the 1975 Rules is not
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correct. The proviso was not applicable to the Service as
reconstituted under the 1974 Rules consisting of Additional
District and Sessions Judges. Proviso 2 was enacted to meet
a particular situation. The proviso was meant to deal with
a situation which might have arisen in the event there had
been more posts and less number of officers to occupy the
said posts on the reconstitution of the Service under the
1974 Rules. But since the number of officers working in the
service as on May 10, 1974 and April 5, 1975 was much more
than the posts available in the service the situation
envisaged by the proviso did not arise. The second proviso
to rule 8(2) of the 1975 rules could not operate and since
it was intended to meet one-time eventuality it has become
redundant. [440D-441C]
(2) The Service as constituted under the 1974 Rules
continued to operate till April 5, 1975 when the 1975 rules
were enforced. On April 5, 1975 the Service comprised of
236 posts (229 permanent plus 7 temporary)> There were 263
officers working in the service on that date. The 236 posts
comprising the service on April 5, 1975 have to be assigned
and given to the 236 officers out of 263 who were working as
Additional District and Sessions Judges and they are to be
treated as existing member of the service as no April 5,
1975. It is further axiomatic that the 236 officers
including those holding temporary posts would en bloc rank
senior to all those who were appointed to the service after
April 5, 1975, under the 1975 rules. [439H-440C]
427
(3) The Additional District and Sessions Judges had not
only the right to be appointed to the service but they were
so appointed by the operation of 1974 rules. The second
proviso to Rule 8(2) even though retrospective could not
have taken away the vested rights of the officers who had
already become members of the service. This could not be
the intention of the farmers of the 1975 rules. [441D]
(4) The substantive vacancy has not been defined under
the 1975 rules but there can also be a substantive vacancy
in a temporary post which is part of the cadre. All
temporary posts created under rule 4(4) of the 1975 rules
are additions to the permanent strength of the cadre and as
such form part of the cadre. [442F]
(5) Appointments under rule 22 of the 1975 Rules can be
made to a permanent post as well as to a temporary post. So
long as the temporary post has an independent existence and
is a part of the cadre strength the appointment. [442G]
(6) Recruitment to the service under the 1975 rules is
from three sources and is based on quota as provided
therein. The cadre consists of permanent as well as
temporary posts. The seniority of the direct recruit is to
be determined from the date of his joining the service and
that of promotee on the basis of continuous
officiation/service from the date when a Vacancy whether
permanent or temporary, becomes available in his quota.
With these characteristics of the service it is obligatory
that there should be equality of opportunity to enter the
service for all the three sources of recruitment. If the
recruitment rule gives unjustifiable preference to one
source of recruitment the seniority rule is bound to become
unworkable. [444E-F]
(7) When temporary posts under rule 4(4) of the 1975
rules are created as addition to the cadre there is no
justification in not applying the quota rule to the
temporary posts in the service and confining appointments to
said posts in the service to the two sources of promotees.
[448E]
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A.K. Subraman v. Union of India, [1975] 2 S.C.R. 1979
referred to.
(8) There is no justification whatsoever in having
rules 22(3) and 22(4) of the 1975 rules which deprive one of
the sources of recruitment the benefit of appointment to the
temporary posts. The rules on the face
428
of it are discriminatory. There is no nexus with the object
sought to be achieved by framing these rules. [448G-H]
(9) Rules 22(3) and 22(4) of the 1975 rules are
discriminatory and violative of Articles 14 and 16 of the
Constitution and are accordingly struck down. However, the
appointments already made under these rules 22(3) and 22(4)
shall not be invalidated on this ground. Further, while
selecting candidates under rule 18 the Committee shall
prepare a merit list of candidates twice the number of
vacancies and the said list shall remain operative till the
next recruitment. Further, the appointments under rules
22(1) and 22(2) of the Rules shall be made to permanent as
well as temporary posts from all the three sources in
accordance with the quota provided under the 1975 rules.
[449H-450B]
(10) The findings and observations in Dixit-case to the
extent those are contrary to this judgment shall be deemed
to have been over-ruled. [449C]
JUDGMENT:
ORIGINAL JURISDICTION: Writ Petition No. 259 of 1990.
(Under Article 32 of the Constitution of India).
Yogeshwar Prasad, R.K. Jain, Satish Chandra, A.S.
Pundir, Gopal Subramanium, Mrs, S.D. Dikshit, Jitender
Sharma, R. Venkataramani, Mrs. Rachna Gupta, M.P. Shorawala,
D.K. Garg, Pramod Swarup, R.N. Keshwani, Mrs. Anil Katiyar,
Anis Ahmed Khan and A.P. Mohanty for the Appearing parties.
The Judgment of the Court was delivered by
KULDIP SINGH, J. Before us are the members of Uttar
Pradesh Higher Judicial Service (hereinafter called the
‘Service’) Promotees and the direct recruits, as usual, are
in the fray. This is their second round of litigation in
this court. Earlier in P.K. Dixit and Others v. State of
U.P. and Others, [1988] 1 S.C.R. 398 this court directed
the preparation of fresh seniority list in accordance with
the observation made therein. The Allahabad High Court
thereafter framed and circulated final seniority list of the
service of August 25, 1988. Both promotees and direct
recruits are not satisfied with the same. They have
challenged the said seniority list, inter alia on the ground
that it is not in conformity with the directions of this
court in Dixit’s case.
429
We may briefly state the necessary facts. The service
was initially governed by statutory rules called the Uttar
Pradesh Higher Judicial Service Rules, 1953 (hereinafter
called ‘1953 rules’). Recruitment to the service under the
said rules was from two sources, by promotion and the
direct recruitment. In Chandra Mohan v. State of Uttar
Pradesh, [1967] 1 S.C.R. 77 this court struck-down the 1953
rules so far as the said rules provided direct recruitment
of the service. As a consequence there was no direct
recruitment to the Service till the year 1975-76. This
members of the service promoted under the 1953 rules were
designated as Civil and Sessions Judges.
On May 8, 1974 the Uttar Pradesh Higher Judicial
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Service (abolition of cadre of the Civil and Sessions
Judges) Rules, 1974 (hereinafter called ‘1974 rules’) came
into force. Under these rules the cadre of Civil and
Sessions Judges was abolished. Rules 2 and 3 of 1974 rules,
which are relevant, are reproduced hereafter:
2. Abolition of the Cadre of Civil and Sessions
Judges. With effect from the date of commencement
of these rules, the cadre of Civil and Sessions
Judges shall stand abolished and the Uttar Pradesh
Higher Judicial service shall, with effect from the
said date, consist of the posts of District and
Sessions Judges and Additional District and
Sessions Judges only.
3. Creation of posts and confirmation .. (1) Upon
the abolition of the cadre of Civil and Sessions
Judges, permanent and temporary posts of Additional
District and Sessions Judges equal in number of the
permanent and temporary posts, respectively of
Civil and Sessions Judges existing immediately
before the date of commencement of these rules
shall stand created with effect from the said date,
and the officers holding the posts of Civil and
Sessions Judges immediately before the said date
shall become Additional District and Sessions
Judges and be designated accordingly.
(2) An officer who is confirmed on the post of
Civil and Sessions Judge before the commencement of
these rules shall with effect from the date of such
confirmation, be deemed to be confirmed on the post
of Additional District and Sessions Judge.
430
It is, thus, obvious that the cadre of Civil and
Sessions Judges stood abolished and a new cadre of
Additional District and Sessions Judges, consisting of
permanent and temporary posts equal in number of the
permanent and temporary posts respectively of Civil and
Sessions Judges, came into existence under the 1974 rules.
The Civil and Sessions Judges holding permanent or temporary
posts in the Service were re-designated as Additional
District and Sessions Judges with effect from May 8, 1974,
the date when the 1974 rules were enforce. On that date 271
officers were working as Additional District and Sessions
Judges against 235 posts (153 permanent and 82 temporary) in
the Service.
The Service was reconstituted and given a freshlook by
the rules framed under Article 309 read with Article 233 of
the Constitution of India called the Uttar Pradesh Higher
Judicial Service Rules, 1975 (hereinafter called ‘the 1975
Rules). These rules came into force with effect from April
5, 1975. The relevant rules, 5, 6, 8 and 26 are reproduced
hereinafter:
5. Source of recruitment.-- The recruitment of the
Service shall be made=-- (a) by direct recruitment
of pleaders and advocate of not less than seven
years standing on the first day of January next
following the year in which the notice inviting
applications is published;
(b) by promotion of confirmed members of the Uttar
Pradesh Nyayik Sewa (hereinafter referred to as the
Nyayik Sewa, who have put in not less than seven
years service to be computed on the first day of
January next following the year in which the notice
inviting applications is published;
Provided that for so long as suitable officers
are available from out of the dying cadre of the
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Judicial Magistrates, confirmed officers who have
put in not less than seven years service to be
computed as aforesaid shall be eligible for
appointment as Additional Sessions Judges in the
Service.
Explanation.-- When a person has been both a
pleader and an advocate his total standing in both
the capacities shall be taken into account in
computing the period of seven years under clause
(a).
431
6. Quota.-- Subject to the provisions of Rule 8,
the quota for various sources of recruitment shall
be--
(i) direct recruitment from the Bar 15%
(ii) Uttar Pradesh Nyayik Sewa 70% of the
vacancies.
(iii) Uttar Pradesh Judicial Officers 15% Service
(Judicial Magistrates).
8.-- Number of appointments to be made.-- (1) The
Court, shall, from time to time, but not later than
three years the last recruitment, fix the number of
officers to be taken at the recruitment keeping in
view the vacancies then existing and likely to
occur in the next two years.
2. If at any selection the number of the selected
direct recruits available for appointment is less
than the number of recruits decided by the Court to
be taken from that source, the Court may increase
correspondingly the number of recruits to be taken
by promotion from the Nyayik Sewa:
Provided that the number of vacancies filled
in as aforesaid under this sub-rule shall be taken
into consideration while fixing the number of
vacancies to be allotted to the quota of direct
recruits at the next recruitment, and the quota for
direct recruits may be raised accordingly; so,
however, that the percentage of direct recruits in
the Service does not in any case excess 15 per cent
of the total permanent strength of the service.
Provided further that all the permanent
vacancies existing on May 10, 1974 plus 31
temporary posts existing on that date, if and when
they are converted into permanent posts, shall be
filled by promotion from amongst the members of the
Nyayik Sewa; and only the remaining vacancies shall
be shared between the three sources under these
rules;
Provided also that the number of vacancies
equal to 15 per cent of the vacancies referred to
in the last preceding proviso shall be worked out
for being allocated in future to the Judicial
Magistrates in addition to their quota of 15 per
432
cent prescribed in rule 6, and thereupon, future
recruitment (after the promotion from amongst the
members of the Nyayik Sewa against vacancies
referred to in the last preceding proviso) shall be
so arranged that for so long as the additional 15
per cent vacancies worked out as above have been
filled up from out of the Judicial Magistrates, the
allocation of vacancies shall be as follows:
(i) 15% by direct recruitment.
(ii) 30% from out of the Judicial Magistrates.
(iii) 55% from out of the members of the Nyayik
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Sewa.
26. Seniority.-- (1) Except as provided in sub-rule
(1), seniority of members of the service shall be
determined as follows.
(a) Seniority of the officers promoted from
the Nyayik Sewa vis-a-vis the officers
recruited for the Bar shall be determined from
the date of continuous officiation in the
service in the case of promoted officers and
from the date of their joining the service in
the case of direct recruits. Where the date
of continuous officiation in the case of an
officer promoted from the Nyayik Sewa and the
date of joining the service in the case of a
direct recruit is the same, the promoted
officer shall be treated as senior:
Provided that in the case of a promoted
officer the maximum period of continuous
officiation in the service shall not, for the
purpose of determining seniority exceed three
years immediately preceding the date of
confirmation ...........
Statement of facts filed by the High Court shows that
on April 5, 1975, when the 1975 rules came into force, there
were 229 permanent and 7 temporary (total 236) posts in the
service. This total included 31 temporary posts mention in
second proviso to rule 8(2) of 1975 rules. By that date
these posts had become permanent. The statement further
shows that 263 officers were working as Additional District
and Sessions Judges on the said date. We take it that it
that there were 236 posts in the Service on the commencement
of the 1975 rules.
433
P.K. Dixit and 7 other promotee officers filed two writ
petitions under Article 32 of the Constitution of India
challenging the seniority assigned to them on two grounds.
It was contended that all the posts, existing on April 5,
1975 when the 1975 rules came into force should be deemed to
have been filled by the officers holding the designation of
Additional District and Sessions Judges on that date.
Secondly, it was contended that the promotees were entitled
to the seniority from the date of their actual continuous
officiation and not by limiting the said period to three
years preceding the date of confirmation. This court by its
judgment dated October 8, 1987 in Dixit’s case (supra)
partly allowed the writ petitions and directed the High
Court to frame the seniority list afresh keeping in view the
observations made in the judgment.
The promotes claim that the judgment in Dixit case is
wholly in their favour on the first point. The direct
recruits, however, contest the said claim and assert
that the contention of the promotees was rejected and their
claim was confined to the number of posts as provided in
First Proviso to rule 8(2) of the 1975 Rules. Pursuant to
the judgment in Dixit-case the High Court issued a tentative
seniority list on February 11, 1988. The promotees were
fully satisfied with the same as according to them the said
list was drawn in conformity with the Judgment in Dixit-
case. Objections were invited against the tentative
seniority list and thereafter the High Court constituted a
five-Judge committee to finalise the list. On the basis of
the report of the committee final seniority list was issued
on August 25, 1988. O.P. Garg and 4 other promotees have
filed writ petition No. 259 of 1989 challenging the final
seniority list. P.K. Dixit and others, petitioners in the
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original Dixit-case have filed Civil Miscellaneous Petition
No. 3473 of 1989 seeking clarification of the said judgment
and also supporting the case of the promotees. The direct
recruits have filed writ petition No. 1304 of 1988 under
Article 32 of the Constitution of India impugning the final
seniority list issued by the High Court. It is interesting
that both promotees and the direct recruits are relying on
the judgment in Dixit-case and are contending that the final
seniority list issued by the High Court is contrary to the
said judgment.
The promotees, the direct recruits and the High Court
have sought support from Dixit-case on the basis of their
own interpretation of the judgment. Apparently there are
diverse observations in Dixit-case which are being
stretched by the parties in support of their rival
contentions. The promotees strongly rely on the following
paragraphs from Dixit-case to show that the First Point
argued before the Bench was decided in their favour.
434
"In the written affidavit filed by the High Court,
it is not disputed that before these rules were
brought into force, all the posts which were
available on the date on which these rules came
into force have to be filled in by promotion as
till that date there was no rule requiring direct
recruitment. But unfortunately, the High Court in
their return have not mentioned the exact number of
vacancies existing on that date also the number of
officers who were officiating on the date as Civil
and Sessions Judges or Additional District and
Sessions Judges who were entitled to be included in
that cadre of higher judicial service under these
rules."
"It is not disputed that on the date on which
these rules (1975 Rules) were brought into force,
all the posts available were to go to the promoted
officers and the only thing that the High Court is
expected to do is to find out how many posts were
available on that date and how many persons were
officiating in the higher judicial service or
equivalent posts on that date and their seniority
ought to be fixed on the basis of their promotion
to the posts except where an officer was not found
fit or where officer concerned was reverted back to
the judicial posts. The documents do not disclose
that any one of these judicial officers who were
promotees have been reverted. The documents also
do not disclose that at any time the High Court
considered the question of their confirmation and
any one of them was not found fit for confirmation,
or that it was decided to postpone the date of
confirmation because the work of the officer was
not upto the mark. The record produced by the High
Court only shows the date from which these
petitioners were promoted and started officiating
as Additional District Judges and the date on which
they were ultimately confirmed. During this period
their case was considered at any time does not
appear from the record produced in this case nor
was the contention of the learned counsel appearing
for the High Court. It, therefore, is not disputed
that these petitioners who were promoted before
these rules (1975 Rules) were brought into force
were never found unfit for confirmation and in this
view of the matter, therefore, it is clear that all
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posts available on the date on which these new
rules were brought into force will have to be
filled in by these promoted
435
officers who were working in the officiating
capacity in the post of higher judicial service on
the date on which these rules were brought into
force. So far as the situation before these rules
were brought into force is concerned even during
the course of argument not much controversy appears
to exist as it is clear that the question of
direct recruitment and the quota of the direct
recruits vis-a-vis promotees was not in existence."
Based on the above quoted findings in Dixit-case, the
promotees plausibly claim that on April 5, 1975 when the
1975 rules came into force all the 236 posts in the Service
had already been consumed by the existing members of
the service who were working as Additional District and
Sessions Judges. Till that date the recruitment to the
service was only by way of promotion and as such there was
no question of allocating any post to the direct recruits
who had not yet born in the service.
The direct recruits, on the other hand, assert that
the Dixit-case decides the controversy in their favour.
Reliance in that respect is placed on the following
observations in the judgment:
"This also appears to be the intention of the rules
when they were framed in 1975 as is clear from
the proviso to Rule 8. It reads:
"provided further that the permanent vacancies
existing on May 10, 1974 plus 31 temporary posts
existing on that date, if and when they are
converted into permanent posts, shall be filled by
promotion from amongst the members of the Nyayik
Sewa; and only the remaining vacancies shall be
shared between the three sources under these rules:
It therefore is clear that even these rules
provided that all the posts (permanent) available
in the Higher Judicial Service existing on May 10,
1974 plus 31 temporary posts existing on that date
which may become permanent later shall be filed by
promotion from amongst the members of the Nyayik
Sewa. It is therefore clear that all the posts in
the Higher Judicial Service, lying vacant on May 10
1974 plus thirty one will have to be filled in from
the officers of the Nyayik Sewa. May be that some
of these posts may be occupied by promotee officers
who were given promotions
436
on ad hoc basis and working on those posts or that
the posts may be lying vacant. Whatever may be
the situation on the basis of what has been
discussed above and also as has been clearly
provided in these rules the matter will have to be
gone into the High Court afresh and fill in
all the posts in the Higher Judicial Service
available on May 10, 1974 plus 31 posts from the
officers of the Nyayik Sewa."
"It has therefore to be accepted that all those
who were working as Civil and Sessions Judges on
8th May, 1974 automatically became Additional
District and Sessions Judges and what was left was
only a consideration of their cases of confirmation
and in so doing in view of the conclusions arrived
at by us and also as has been provided in the
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proviso to Rule 8 quoted above all the posts
available on 10th May, 1974 plus 31 posts
(temporary) on that date will have to be filled in
from the cadre of Nyayik Sewa by promotion."
"But in view of what we have discussed earlier
about the appointments on the posts available
before these Rules were brought into force and to
fill in temporary posts, we feel that the matter
will have to be examined afresh by the High Court.
So far as posts available on 10th May, 1974 plus 31
posts are concerned they will have to be filled in
only by promotees as we have discussed earlier and
also in view of proviso to Rule 8 and after doing
it examine the cases of promotion and direct
recruitment after the coming into force of these
Rules and the vacancies available and after
consideration the cases in according with these
Rules the High Court will prepare afresh
the seniority list which may be notified so that if
any objections are there, they may be placed for
determination in according with the Rules and in
the light of the discussions above."
The precise assertion of the direct recruits,
therefore,is that this court interpreting the second proviso
to Rule 8(2) of the 1975 rules in Dixist-case has held that
the promotees as on May 10, 1974, are entitled to all the
permanent posts available on that date plus 31 temporary
posts and apart from that they cannot lay claim exclusively
to the posts created thereafter.
The High Court accepted the contention of the direct
recruits
437
and gave 153 permanent posts existing on May 10, 1974 plus
31 posts, which became permanent subsequently to the
promotees. Consequently out of the 263 Additional District
and Sessions Judges who were holding the posts on April 5,
1975 only 184 (153+31) were taken to be the existing members
of the Service and remaining officers were asked to enter
the service through the promotion quota under the 1975
rules.
The second point in Dixit-case was regarding fixation
of seniority of the promotees under the 1975 rules. Whether
whole of the continuous officiation or part of it is to be
counted towards seniority was the moot-point. Rule 26(1)(a)
of the 1975 rules provides that seniority of the direct
recruits is to be determined from the date of their joining
the service whereas that of the promotees from the date of
continuous officiation in the service. But the first
proviso to the said rule further limits the period of
continuous officiation of a promotee for determining
seniority to a maximum of three years immediately preceding
the date of confirmation. The promotees contended in Dixit-
case that they were entitled to the counting of their total
period of continuous officiation towards seniority. This
court rejected the contention in the following words:
"Having gone through these Rules it appears that
the contention advanced by the petitioners in
respect of proviso to Rule 26 about seniority does
not appear to be justified."
The High Court while framing the impugned seniority
list did not follow the seniority rule. The High Court
determined the seniority of the promotees by giving them
benefit of three years continuous officiation immediately
preceding the date of availability of permanent vacancy
whereas the rule provides three years preceding the date of
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confirmation.
Mr. Yogeshwar Prasad, learned senior advocate appearing
for the promotees. Mr. Satish Chandra, learned senior
advocate for the direct recruits and Mr. Gopal Subramanium,
learned advocate appearing for the High Court have addressed
elaborate arguments before us. The learned counsel have
read and re-read the judgment in Dixit-case in support of
their respective contentions. The thrust of Mr. Yogeshwar
Prasad’s arugment is twofold. He contended that the service
consisting of Additional District and Sessions Judges was
constituted under the 1974 Rules which continued till April
5, 1975 when the Service was reconstituted under the 1975
rules. According to him all
438
the posts in service, permanent and temporary, available on
April 5, 1975 would be deemed to have been filled from
amongst the Additional District and Sessions Judges working
on that date. Only the posts created thereafter could be
filed from the three sources under the 1975 rules. The
second contention of Mr. Prasad was that the benefit of
continuous officiation towards seniority cannot be confined
to three years and the promotees are entitled to the
fixation of their seniority on the basis of continuous
length of Service.
Mr. Satish Chandra on the other hand has argued that
second proviso to Rule 8(2) of the 1975 rules which is
retrospective in its application, limits the number of
vacancies as on May 10, 1974 to be filled by promotion from
amongst the members of Nyaik Sewa. According to him, under
the said proviso, all the other posts created after May 10,
1974 are to be filled from the three sources in accordance
with the 1975 rules. Mr. Satish Chandra further argued that
the High Court acted illegally and in violation of first
proviso to Rule 26(1) (a) of the 1975 rules in determining
the seniority of the promotees by giving them the benefit of
three years officiation immediately preceding the date of
availability of permanent vacancy. According to him, such
period under the above proviso can only be preceding the
date of confirmation.
The judgment in Dixit-case, by and large, deals with
the main points raised by the learned counsel for the
parties before us. But in view of divergent view point
taken by the promotees, the direct recruits and the High
Court on the interpretation of the said judgment, we are of
the view that it is necessary to have a fresh look into the
matter to finally settle the long-drawn controversy between
the parties. The service is a prestigious and sensitive
service consisting of officers who form the back-bone of
Uttar Pradesh Judiciary. The service is the feeder-cadre
for appointment to High Court Judges. It is necessary to
settle their rights in clear and unambiguous terms.
Taking an overall view of the arguments advance by Mr.
Yogeshwar Prasad and Mr. Satish Chandra we pose the
following three questions for our determination:
1. What is the scope and interpretation of second
proviso to rule 8(2) of the 1975 rules? Whether
the Additional District and Sessions Judges,
holding the posts on April 5, 1975, can claim that
by operation of the 1974 rules they stood
appointed to the service and as such consumed all
the posts which were available
439
on April 5, 1975 or they were only entitled to
vacancies under the second proviso to rule 8(2) of
the 1975 rules.
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2. Whether the period of continuous officiation in
case of a promotee, for determining seniority, is
to be counted in terms of First proviso to rule
26(1)(a0 of the 1975 rules or in accordance with
the principle adopted by the High Court. Isn’t it
the requirement of law that a promotee is entitled
to seniority in the service from the date when
vacancy in his quota became available.
3. Seniority and appointment in the service being
inter-linked a further question which necessarily
arises for our consideration is whether rules 22(3)
and 22(4) of the 1975 rules, which provide
appointments to temporary posts in the service from
two sources of promotees excluding the direct
recruits, can be legally sustained.
We may take-up the first point for consideration.
After the decision by this court in Chandra Mohan’s
case (supra), the Service consisted of only promotees with
the designation of Civil and Sessions Judges. They were
promoted from the lower cadre of U.P. Civil Services
(Judicial Branch) called "Nyayik Sewa". Thereafter under
the 1974 rules which came into force on May 8, 1974 the
Civil and Sessions Judges, holding permanent or temporary
posts, were redesignated as Additional District and Sessions
Judges. By Operation of the 1974 Rules all the newly
designated Additional District and Sessions Judges became
members of the Service. Rule 2 of the 1974 Rules
specifically provided that with effect from the date of
commencement of those Rules "the Uttar Pradesh Higher
Judicial Service shall consist of the posts of District and
Sessions Judges and Additional District and Sessions
Judges". It is thus obvious that the service was
reconstituted under the 1974 Rules and all the Additional
District and Sessions Judges, to the extent posts were
available, became members of the said service by operation
of law. There were 271 officers working in the Service on
May 8, 1974 and there were 235 posts (153 permanent plus 82
temporary) available in the service. Therefore, 235
officers out of the 271 working on May 8, 1974 for whom the
posts were available in the service would be deemed to be
members of the service under the 1974 rules. The Service as
constituted under the 1974 Rules continued to operate till
April 5, 1975 when the 1975 rules were enforced. Till that
date the only source of recruitment to the service was by
way of promotion. On April 5, 1975
440
the service comprised of 236 posts (229 permanent plus 7
temporary). They were 263 officers working in the service
on that date. 235 posts were already occupied by the
officers who had become members of the service under the
1974 rules and the one additional post available would go to
the 236th officer holding the post on April 5, 1975. The
236 posts comprising the service on April 5, 1975 have to be
assigned and given to the 236 officers out of 263 who were
working a Additional District and Sessions Judges and they
are to be treated as existing members of the service as on
April 5, 1975. It is further axiomatic that the 236
officers including those holding temporary posts would en
bloc rank senior to all those who were appointed to the
service after April 5, 1975 under the 1975 rules. The view
which we have taken is also in conformity with the
observations in Dixit-case relied upon by the promotees
which we approve.
Coming to the second proviso to rule 8(2) of the 1975
rules relied upon by the direct recruits, we are of the view
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that the interpretation given to the proviso by the High
Court is not correct. A bare reading of the proviso shows
that it was not applicable to the Service as reconstituted
under the 1974 Rules consisting of Additional District and
Sessions Judges. The proviso states that "all the permanent
vacancies existing on May 10, 1974 plus 31 temporary posts
existing on that date............., shall be filled by
promotion from amongst the members of the Nyayik Sewsa; and
only the remaining vacancies shall be shares between the
three sources under these rules." The Additional District
and Sessions Judges working on May 10, 1974 were not members
of the Nyayik Sewa, they had already become members of the
Service on May 8, 1974 under the 1974 Rules. The proviso
talks of "Nyayik Sewa" and "the three sources under the
Rules", which obviously means it is visualising a situation
which was to exist after the enforcement of the 1975 rules
on April 5, 1975. Rule 8 of the 1975 rules is under the
heading "number of appointments to be made" and various
parts of the said Rule deal with different situation for
making appointments from different sources at different
times. Proviso 2 was enacted to meet a particular
situation. The proviso talks of "existing vacancies" on May
10, 1974. On that date the posts held by the Additional
District and Sessions Judges, who were members of the
Service, could not be termed as "existing vacancies". The
"existing vacancies on May 10, 1974" could only be those
vacancies which were left-over after providing posts to all
the officers who were redesignated as Additional district
and Sessions Judges under the 1974 Rules. The proviso was
meant to deal with a situation which might have arisen in
the event, there had been more posts and less number of
officers to occupy
441
the said posts on the reconstitution of the Service under
the 1974 Rules. In that situation the balance-vacancies
could be the ‘existing vacancies’ falling within the
mischief of the proviso. Since prior to April 5, 1975 the
only source of recruitment to service was by way of
promotion the proviso intended to fill all those posts
created before that date and available on that as "existing
vacancies (surplus posts), from amongst the members of
‘Nyayik Sewa’ in the first instance and thereafter operate
the quota from three sources under the 1975 rules. The
proviso was meant to carry the surplus vacancies as on May
10, 1974 to April 5, 1975 for the benefit of the promotees.
But since the number of officers working in the service as
on May 10, 1974 and April 5, 1975 was much more than the
posts available in the service the situation envisaged by
the proviso did not arise. The second proviso to rule 8(2)
of the 1975 rules could not operate and since it was
intended to meet one-time eventually it has become
redundant. The interpretation placed on the proviso by the
direct recruits and the High Court if accepted would expose
the rule to an attack on the grounds of discrimination and
arbitrariness. The Additional District and Sessions Judges
had not only the right to be appointed to the service but
they were so appointed by the operation of 1974 rules. The
proviso, even though retrospective, could not have taken
away the vested rights of the officers who had already
become members of the service. This could not be the
intention of the framers of the 1975 rules. We, therefore,
reject the contention of Mr. Satish Chandra. Third proviso
to Rule 8(2) which is dependent on second proviso must
obviously meet the same fate. The net result is that on
April, 5, 1975 all the 236 officers working against 236
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posts (229 permanent+7 temporary) as Additional District and
Sessions Judges in the Service, shall be deemed to be
existing members of the Higher Judicial Service as
constituted under the 1975 Rules and they shall en bloc rank
senior to all other officers appointed to the service
thereafter from the three sources in accordance with their
quota under the Rules.
We may now take up the second point as to how the
seniority of the promotees, who have rendered continuous
officiating service, be fixed under the 1975 rules. Mr.
Satish Chandra, learned counsel for the direct recruits has
taken us through Rule 3(d) which defines "member of the
service", 4(3), 13 and 19(2) of the 1953 Rules and has
contended that temporary posts cannot form part of the cadre
of the Service. According to him service rendered in or
against a temporary post is outside the pale of the 1975
rules and cannot be counted for seniority. He has further
relied upon clauses (13) and (19) of rule 9 of the U.P.
Fundamental Rules which define "lien" and "officiate" and
442
contended that an officiating appointment can only be made
against a permanent post and as such the continuous
officiation immediately prior to the date of confirmation
provided in the first proviso to rule 26(1)(a) of the 1975
rules can only be the officiation against a permanent post.
It is not necessary for us to go into this question because
the point is not res integra. It is not disputed that the
service consists of permannt and temporary posts. This
Court in Dixit’s case after taking into consideration the
scheme of the 1975 rules held as under:
"In Rule 22 of phrase used is "to make appointment
to the Service on the occurrence of substantive
vacancies" and it was contended on the one side
that substantive vacancies does not mean permanent
vacancies whereas on the other hand it was
contended that if only means permanent vacancies.
The substantive vacancy has not been defined in the
Rules but proviso to Rule 8 which has been quoted
above speaks of permanent vacancies and temporary
posts. In fact the scheme of the Rules clearly
indicates that there are permanent posts and
temporary also which are created to meet contigency
and it may in due course be made permanent. It
therefore could not be doubted that when
appointment under Rule 22 is contemplated in the
service of substantive vacancies, it may be both
temporary or permanent but the vacancy must be in
the cadre."
We agree with the above findings and accept the
position that the Service consists of permanent as well as
temporary posts. The substantive vacancy has not been
defined under the 1975 rules but as held by this Court in
Dixit-case there can also be a substantive vacancy in a
temporary post which is part of the cadre. All temporary
posts created under rule 4(4) of the 1975 rules are
additions to the permanent strength of the cadre and as such
form part of cadre. Appointments under rule 22 of the 1975
rules can be made to a permanent post as well as to a
temporary post. So long as the temporary post has an
independent existence and is a part of the cadre-strength
the appointment against the said post has to be treated as
substantive appointment.
There is no dispute that the seniority of a direct
recruit, appointment to the post in service, has to be
determined from the date of continuous officiation in the
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service. The question for our determination is whether the
seniority of a promoted officer is to be counted from the
date of countinuous officiation giving him benefit of full
443
period of officiation as claimed by Mr. Yogeshwar Prasad or
only for a maximum period of three preceding the date of
confirmation as provided by first proviso to Rule 26(1)(a)
as agrued by Mr. Satish Chandra. The High Court has not
followed either of the methods and has determined the
seniority by giving benefit to a promotee of three years
officiation preceding the date of availability of a
permanent post.
We have given our thoughtful consideration to the
arguments of the parties. This Court has time and again
held that when an incumbent is appointed to a post in
accordance with the Service Rules his seniority has to be
counted on the basis of continuous length of service and not
in reference to the date of confirmation. Even in present
case the promotees have been confirmed long after the
availability of permanent vacancies. This Court in S.B.
Patwardhan & Others etc. etc. v. State of Maharashtra &
Others, [1977] 3 SCR 775 observed that "confirmation is one
of the inglorious uncertainties of Government service
depending neither on efficiency of the incumbent nor on the
availability of substantive vacancies". A Constitution
Bench of this Court in Direct Recruit Class II Engineering
Officers’ Association v. State of Maharashtra and Others,
[1990] 2 SCC 715 approved Patwardhan’s case and laid down
the following propositions in this respect:
(A) Once an incumbent is appointed to a post
according to rule, his seniority has to be counted
from the date of his appointment and not according
to the date of his confirmation.
The Corollary of the above rule is that where
the initial appointment is only ad hoc and not
according to rules and made as a stop-gap
arrangement, the officiation in such post cannot be
taken into account for considering the seniority.
(B) If the initial appointment is not made by
following the procedure laid down by the rules but
the appointee continues in the post uninterruptedly
till the regularisation of his service in
accordance with the rules, the period of
officiating service will be counted.
(C) When appointments are made from more than one
source, it is permissible to fix the ratio for
recruitment from the different sources, and if
rules are framed in this regard
444
they must ordinarily be followed strictly."
Keeping in view the scheme of the 1975 rules, we are of
the view that first proviso to rule 26(1)(a) of the 1975
rules which links the seniority with the date of
confirmation is on the face of it arbitrary and as such
violative of Article 16 of the Constitution of India. Since
the recruitment to the service is from three sources the
existence of a vacancy either permanent or temporary is the
sine quo non for claiming benefit of continuous length of
service towards seniority. The period of
officiation/service which is not against a substantive
vacancy (permanent or temporary) cannot be counted towards
seniority. While striking down first proviso to rule 26
(1)(a) of the 1975 rules we hold that the continuous
officiation/service by a promotee shall be counted for
determining his seniority only from the date when a
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substantive vacancy against a permanent or temporary post is
made available in his quota under the 1975 rules.
Finally we take-up the third point.
Recruitment to the service under the 1975 rules is from
three sources and is based on quota as provided therein.
The cadre consists of permanent as well as temporary posts.
We have already interpreted the seniority rule to the mean
that the seniority of the direct recruit is to be determined
from the date of his joining the service and that of
promotee on the basis of continuous officiation/service from
the date when a vacancy whether permanent or temporary,
becomes available in his quota. With these characteristics
of the service it is obligatory that there should be
equality of opportunity to enter the service for all the
three sources of recruitment. The seniority in the service
is consequential and dependent on appointment. If the
recruitment rule gives unjustifiable preference to one
source of recruitment the seniority rule is bound to become
unworkable. The object of having recruitment from different
sources is to have a blended service to create healthy
competition and in the process achieve efficiency. If one
of the sources of recruitment is dealt with unevenly under
the Service Rules the said objective cannot be fulfilled.
The 1975 rules permit appointment to temporary vacancies in
the service by promotion and from the judicial service. No
direct recruitment to the temporary vacancies is provided
under the said rules. Rule 18 of the 1975 rules provides
procedure for selection of the direct recruits. Rule 20
lays down the procedure for recruitment by promotion and
Rule 22 provides for appointment. These Rules are
reproduced as under:
445
"18. Procedure of selection- (1) The Selection
Committee referred to in Rule 16 shall scrutinize
the applications received and may thereafter hold
such examination, as it may consider necessary for
judging the suitability of the candidates. The
Committee may call for interview such of the
applicants who in its opinion have qualified for
interview after scrutiny and examination.
(2) In assessing the merits of a candidate the
Selection Committee shall have due regard to his
professional ability, character, personality and
health.
(3) The Selection Committee shall make a
preliminary selection and submit the record of all
candidates to the Chief Justice and recommended the
names of the candidates in order of merit who, in
its opinion, are suitable for appointment to the
service.
(4) The Court shall examine the recommendations
of the Selection Committee and, having regard to
the number of direct recruits to be taken, prepare
a list of selected candidates in order of merit and
forward the same to the Governor.
20. Promotion of members of the Nyayik Sewa. (1)
Recruitment by promotion of the members of the
Nyayik Sewa shall be made by selection on the basis
of seniority-cum-merit.
(2) The field of eligibility for recruitment by
promotion shall be confined to four times the
number of vacancies to be filled by promotion. The
Selection Committee shall prepare a list in order
of seniority of the officers eligible under Rule
5(b) of these rules.
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(3) The Selection Committee shall, after
examining the record of the officers included in
the list prepared under sub-rule(2) of this rule
make a preliminary selection of the officers who in
its opinion are fit to be appointed on the basis of
seniority-cum-merit. In assessing the merits of a
candidate, the Selection Committee have due regard
to his service record, ability, character and
seniority. The list shall contain the names of
officers twice the number of
446
vacancies required to be filled by promotion of the
members of the Nyayik Sewa.
(4) The Selection Committee shall forward the
list of the candidates chosen at the preliminary
selection to the Chief Justice along with the names
of the officers who, if any, in the opinion of the
Committee have been passed over for promotion to
the service.
(5) The Court shall examine the recommendations
of the Selection Committee and make a final
selection for promotion and prepare a list in order
of seniority of the candidates who are considered
fit for promotion and forward the same to the
Governor. The list shall remain operative only
till the next recruitment.
22. Appointment. -(1) Subject to the provisions
of sub-rules (2) and (3), the Governor shall on
receipt from the Court of the lists mentioned in
Rules 18,30 and 21 make appointments to the service
on the occurrence of substantive vacancies by
taking candidates from the lists in the order in
which they stand in the respective list.
(2) Appointments to the service shall be made on
the rotational system, the first vacancy shall be
filled from the list of officers of the Nyayik
Sewa, the second vacancy shall be filled from the
list of direct recruits (and so on), the remaining
vacancies shall thereafter be filled by promotion
from the list of the officers of the Nyayik Sewa.
Provided that for so long as suitable officers
are available from the cadre of the Judicial
Magistrates, appointments to the service shall be
made in such a way that the second fifth and eighth
(and so on), vacancy shall be filled from the list
of Judicial Magistrates.
(3) Appointment for temporary vacancies or in
officiating capacity shall be made by the Governor
in consultation with the Court from amongst the
members of the Nyayik Sewa.
Provided that for so long as suitable officers
are available from the cadre of the Judicial
Magistrate appoit-
447
ments on temporary vacancies or in officiating
capacity shall be made in consultation with the
Court from amongst the Judicial Magistrate
according to the quota fixed for that source under
these rules:
Provided further that for so long as such members
of the Judicial Service as are considered suitable
for appointments on temporary vacancies or in
officiating capacity, are not available in
sufficient number, the Governor in consultation
with the Court may fill in not more than 50 per
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cent of such vacancies from amongst the officers of
the cadre of Judicial Magistrates.
(4) The appointments shall be made or rotational
system the first vacancy shall be filled from the
list of officers of the Nyayik Sewa, the second
vacancy shall be filled from the list of Judicial
Magistrates (and so on).
Is obvious from Rules 22(3) and 22(4) reproduced above
that appointments to the temporary vacancies are to be made
from amongst the members of the Nyayik Swea and the Judicial
Magistrates. Under Rule 20 the Selection Committee has to
prepare a merit list in order of seniority of the officers
of Nyayik Sewa twice the number of vacancies and the said
list remains operative till the next recruitment. Similarly,
a merit list of eligible officers from the Judicial
Magistrates is prepared. Whenever temporary posts are
created, appointments to the said posts under Rule 22(3) and
22(4) are made from out of the lists so prepared. Rule 18 on
the contrary is silent about the preparation of a similar
merit-list obviously because Rule 22 does not permit any
appointment to the temporary posts from amongst the direct
recruits. We see no justification is not applying the quota
rule to the temporary posts in the service and confining
appointments to said posts to the two sources of
promotees.This Court in A.Ks Subraman v. Union of India,
[1975] 2 S.C.R. 979 held as under:
"The quota rule will be enforced with reference to
vacancies in all posts, whether permanent or
temporary included in the sanctioned strength of
the cadre (except such vacancies as are purely of a
fortuitous of adventitious nature) .........."
This court in P.s. Mahal v. Union of India, [1984] 3
S.C.R. 847 held as under:
448
"It is therefore obvious that if a vacancy arises
on account of an incumbent going on leave or for
training or on deputation for a short period, it
would be a fortuitous or adventitious vacancy and
the quota rule would not be attracted in case of
such a vacancy. But where a vacancy arises on
account of in incumbent going on deputation for a
reasonably long period and there is no reasonable
likelihood of the person promoted to fill such
vacancy having to revert, the vacancy would be
subject to the quota rule."
It is, therefore, apparent that what has to be
considered for the applicability of the quota rule
is a vacancy in a post included in the sanctioned
strength of the cadre......."
It is thus clear that the vacancies in the posts of
Executive Engineer arising on account of deputation
of Executive Engineers to other departments,
organisations and public undertakings for a period
of one or more years were long term vacancies and
they could not be regarded as fortutitous or
adventitious in character and hence they were
subject to the quota rule".
When temporary posts under rule 4(4) of the 1975 Rule
are created as addition to the cadre we see no justification
to deny the direct recruits their share of the quota as
provided under rule 6 of the said rules. Rules 5 of the 1975
rules specifically lays down that recruitment to the service
shall be made from three sources including the direct
recruits. Rule 6 fixes the quota for various sources of
recruitment to the service and allocates 15 per cent of the
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posts in the service to the direct recruits. Rules 5 and 6
read with Rule 22(2) provide for appointments to the service
in accordance with quota. These rules have to be read
homogeneously and as a part of the same scheme. The service
having comprised of three sources including the direct
recruitment there is no justification to deprive the direct
recruits of their share in the temporary posts in the
service. Unless the direct recruits are given their due
quota in the temporary posts the seniority rule cannot
operate equitably. We see no justification whatsoever in
having rule 22(3) and 22(4) of the 1975 rules which deprive
one of the sources of recruitment the benefit of appointment
to the temporary posts. The rules on the face of it are
discriminatory. There is no nexus with the object sought to
be achieved by framing the abovesaid rules. We, therefore,
strike down rules 22(3) and 22(4) of the 1975 rules being
449
discriminatory and violative of Articles 14 and 16 of the
Constitution of India. We, however, direct that the
appointments already made under these rules (22(3) and 22(4)
shall not be invalidated on this ground. We further direct
that while selecting candidates under rule 18 the Committee
shall prepare a merit list of candidates twice the number of
vacancies and the said list shall remain operative till the
next recruitment. We further direct that the appointments
under rules 22(1) and 22(2) of the Rules shall be made to
permanent as well as temporary posts from all the three
sources in accordance with the quota provided under the 1975
rules.
Before parting with the judgment we make it clear that
the findings and observations in Dixit-case to the extent
those are contrary to this judgment, shall be deemed to have
been over-ruled.
We allow the writ petitions and the Civil Miscelleneous
petition, quash the final seniority-list dated August 25,
1988 and direct the High Court to prepare, circulate,
invite, objections and finalise the seniority list of the
service in the light of the findings given and the
observations made by us in this judgment. We reiterate our
findings hereunder:
1. All the 236 promotee officers against 236 posts (229
permanent plus 7 temporary) as Additional District and
Sessions Judges on April 5, 1975 shall be deemed to be
existing members of the Service as constituted under the
1975 rules and they shall en bloc senior to all other
officers appointed to the service thereafter from three
sources in accordance with their quota under the 1975
rules.)
2. We strike-down (first proviso to rule 26(1) of the
1975 rules and direct that the continuous
officiation/service by a promotee appointed under the Rules
shall be counted for determining his seniority from the date
when a substantive vacancy in permanent or temporary post is
made available in his quota under the 1975 rules.)
3. (We also strike-down rules 22(3) and 22(4) of the
1975 rules but the appointments already made under these
rules shall not be invalidated. We further direct that
while selecting candidates under rule 18 of the said Rule
the committee shall prepare a
450
merit of candidates twice the number of vacancies and the
said list shall remain operative till the next recruitment.
We further direct that the appointments under rules 22(1)
and 22(2) of the 1975 rules shall be made to permanent as
well as temporary posts from all the three sources in
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accordance with the quota provided under the said rules.)
There shall be no order as to costs.
R.S.S. Petition allowed.
451