RAJENDRA SINGH YADAV AND ORS. vs. STATE OF U.P. AND ORS.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 4 PETITIONER: RAJENDRA SINGH YADAV AND ORS. Vs. RESPONDENT: STATE OF U.P. AND ORS. DATE OF JUDGMENT23/03/1990 BENCH: MISRA RANGNATH BENCH: MISRA RANGNATH PUNCHHI, M.M. RAMASWAMY, K. CITATION: 1990 SCR (2) 171 1990 SCC (2) 763 JT 1990 (2) 438 1990 SCALE (1)651 ACT: Uttar Pradesh Services Tribunal Act. 1970: State Services Tribunal--Substitution of--By Tribunal under the Central Administrative Tribunals Act. 1985--Manning of Services Tribunal by adequate number of Judges of appropri- ate level--Increase in number of Benches--Setting up of Branches in different parts of State-- Directions issued. HEADNOTE: The appellants/petitioners filed Writ Petitions before the High Court against the termination of their services as Lekhpals in the State of Uttar Pradesh. The High Court did not entertain the petitions on the ground that alternate relief was available before the U.P. Public Services Tribu- nals set up under U.P. Act 17 of 1976. Hence, the appeals, by special leave/Writ Petitions. Disposing of the appeals/petitions, this Court, HELD: 1.1 The Services Tribunal set up under the U.P. Act No. 17/76 should be withdrawn and an appropriate tribu- nal under the Central Administrative Tribunals Act, 1985 should be set up. Such a Tribunal is deemed to be one in terms of Article 323A of the Constitution. When set up, it would take away High Court’s jurisdiction in regard to service disputes, and function as its substitute. It would have plenary powers to deal with every aspect of the dis- pute. This would be in accord with the current thinking on this subject-matter at different levels. [173E; F-G] 1.2 A cursory analysis of year wise institution, penden- cy and disposal of cases between 1977 and 1984 before the Public Services Tribunal shows that while institutions have sizeably fallen or remained more or less constant, there has been rapid fall in the disposal of cases, even though there has been increase in strength of Tribunals, and only 50 to 60% of the institutions are being attended to, which cer- tainly would lead accumulation to mount up. These aspects require to be noticed seriously. [174F-H] 172 1.3 Since the disputes require judicial handling, and the adjudication being essentially judicial in character, an adequate number of judges of the appropriate level should man the Services Tribunals. This would create appropriate http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 4 temper and generate atmosphere suitable in n adjudicatory Tribunal and the institution as well would command he requi- site confidence of the disputants. [175B-C] S.P. Sampath Kumar v. Union of India & Ors., [1987] 1 SCC 24, referred to. 1.4 State of Uttar Pradesh territorially is the second largest State India, but populationwise comes first. Almost every part of the State well advanced and service litigation in such setting is likely to arise everywhere. Therefore to locate the seat of the Tribunals at the State capital is not appropriate. Keeping in view the accepted philosophy that justice should be taken to everyone’s doors, State Govern- ment would consider increasing the number of Benches and locating them at various sectors or depending upon the number of institution of disputes and pendency at the level of independent Commissionerate or by clubing two or three of them together. The location of Benches would inquire further examination at administrative level. but definitely, the tribunals should be available in different parts of the State and all the benches of the Tribunal should not be located at one place. [175E-H; 176A] The decision of the High Court in each of the cases is set aside and e dispute transferred to the Services Tribunal for disposal within six months. [173C-D] JUDGMENT: CIVIL APPELLATE/ORIGINAL JURISDICTION: Civil appeals No. 18 15 of 1982 etc. From the Judgment and Order dated the 20.1.1982 of the Allahabad High Court in C.W.P. No. 2701 of 1981. Shankar Ghosh, R.K. Jain, R.B. Mehrotra, Ms. Abha Sharma, Sangira Tripathi Mandal, R.P. Singh, Harish N. Salve, D.K. trg, Gopal Subramanium, Mrs. Shobha Dikshit, C.P. Pandey, S.K pharwal, M.P. Sarawala, R.S. Sodhi, D.D. Gupta, Shakil Ahmed ed, K.R.R. Pillai, M.A. Firoz, R.D. Upadhyay, U.S. Prasad and VI. Nayar for the appearing parties. The Judgment of the Court was delivered by 173 RANGANATH MISRA, J. Special leave granted. This bunch of cases either by special leave or under Article 32 of the Constitution is by a set of Lekhpals serving in the State of Uttar Pradesh whose services have been terminated. Their Writ Petitions to the High Court have not been entertained on the ground that alternate relief is available before the U.P. Public Services Tribunal set up under U.P. Act No. 17 of 1976. In the Civil Appeal arising out of Special Leave Petition No. 8826 of 1982 the High Court examined the question at length as to whether the jurisdiction of the High Court has been taken away by the setting up of the Services Tribunal under the U.P. Act. We have heard counsel for the parties at some length as apart from this group of cases, some other cases involving the same question have also been heard and those matters have been disposed of excepting this bunch. On merit, we are of the view that the decisions of the High Court should be vacated and in each case the dispute shall stand transferred to the Services Tribunal for disposal in accordance with law. The Tribunal shall dispose of these cases within six months from the date of the receipt of this order. We are at the view, as we have already indicated else- where, that the ’Services Tribunal set up under the U.P. Act No. 17/76 should be withdrawn and an appropriate tribunal under the Central Administrative Tribunals Act of 1985 http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 4 should be set up. Such a Tribunal if constituted would be in accord with the service jurisprudence which is developing. Several States have already constituted such Tribunals under the Central Act. The Tribunal set up under the Central Act is deemed to be one in terms of Article 323A of the Constitution. When such a Tribunal is set up the High Court’s jurisdiction in regard to service disputes is taken away and the Tribunal functions as a substitute of the High Court. More or less this service jurisprudence has almost gained ground and there is no justification as to why the Services Tribunal of a different pattern should operate in the State of Uttar Pradesh with inadequate powers to deal with every situation arising before it. A Tribunal set up under the Central Administrative Tribunals Act would have plenary powers to deal with every aspect of the dispute and would be in accord with the current thinking on this subject-matter at differ- ent levels. We are, therefore, of the view that the U.P. Services Tribunal should be substituted by a Tribunal under the Central Administrative Tribunals Act as early as possi- ble in order that there may be uniformity of functioning and the High Court may be relieved of the 174 burden of dealing with the service disputes as is the situa- tion at present. In course of the hearing, a statement showing yearwise institution, disposal and pendency before the Public Serv- ices Tribunals has been placed before us and we extract the same for convenience: STATEMENT SHOWING THE YEARWISE DISPOSAL, FILING AND PENDING CASES BEFORE THE PUBLIC SERVICE TRIBUNALS Year No.of Opening Cases filed Total Disposal Closing Tribunals Balance during the during Balance year year 1 2 3 4 5 6 7 1977 Two 2568 2156 4724 1744 2980 1978 Three 3700 6834 10534 4761 5773 1979 Four 5773 2710 8483 2826 5657 1980 Five 5657 2690 8347 2689 5658 1981 Five 5658 3192 8651 2290 6561 1982 Five 6561 3072 9633 1718 7915 1983 Five 7915 2206 10121 1988 8133 1984 Five 8133 2461 10594 1178 9416 A cursory analysis would show that while in 1977 two Tribu- nals only were functioning, in 1984 as many as five Tribu- nals came to be set up. The chart indicates that while institutions have sizeably fallen or remained more or less constant, there has been rapid fall in the disposal of cases. For instance, while in 1978, 4,761 cases have been disposed of, in the years 1982 and 1984 the numbers have been 1,7 18 and 1,178 respectively. Even five Tribunals in place of two have obviously not been meeting the mounting challenge of institutions. Learned counsel for the State of Uttar Pradesh was not able to indicate any specific reason as to why while the strength of Tribunals went up there was a proportionate fall in the disposals. Again we find that 50 to 60% of the institutions are being attended to which certainly would lead accumulation to mount up. These aspects require to be noticed seriously and the State Government should have applied its mind if 175 any system of review was in force. Apparently, the perform- ance was not being reviewed either by the Tribunal itself or by any other agency. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 4 We have been told that the Services Tribunal mostly consists of Administrative Officers and the judicial element in the manning part of the Tribunal is very small. As was pointed out by us in S.P. Sam path Kurnar v. Union of India & Ors., [1987] 1 SCC 124, the disputes require judicial handling and the adjudication being essentially judicial in character it is necessary that an adequate number of Judges of the appropriate level should man the Services Tribunals. This would create the appropriate temper and generate the atmosphere suitable in an adjudicatory Tribunal and the institution as well would command the requisite confidence of the disputants. We have indicated in the connected matter that steps should be taken to replace the Services Tribunals by Tribunals under the Central Administrative Tribunals Act of 1985. That would give the Tribunal the necessary colour in terms of Article 323A of the Constitution. As a conse- quence of setting up of such Tribunals, the jurisdiction of the High Court would be taken away and the Tribunals can with plenary powers function appropriately. The disputes which have arisen on account of the Services Tribunals not having complete jurisdiction to deal with every situation arising before it would then not arise. We have pointed out that notice has been issued in a later case for the State’s response to the question of Tribunals to be located at different parts of the State. State of Uttar Pradesh territorially is the second largest State in India but considering the population it comes first. Almost every part of the State is well advanced and service litigation in such setting is likely to arise every- where. To locate the seat of the Tribunals at the State capital in such a situation is not appropriate. The accepted philosophy relevant to the question today is that justice should be taken to everyone’s doors. This, of course, is not a statement which should be taken literally but undoubtedly the redressal forum should be available nearabout so that litigation may be cheap and the forum of ventillating griev- ance may not be difficult to approach. Keeping that in view which is a legitimate consideration it would be appropriate for the State Government to consider, firstly, increase in the number of Benches of the Tribunal and secondly, to locate them not at the same station but at various sectors or depending upon the number of institution of disputes and pendency at the level of independent Commissionerate or by clubbing two or three of them together. This, of course, is a matter which would require further 176 examination at the administrative level and, therefore, we express no opinion regarding location of such Tribunal although we are of the definite view that there should be Tribunals available in different parts of the State and all the Benches of the Tribunal should not be located at one place. The writ Petitions and the civil appeals are disposed of with these directions., N.P.V. Petition & Appeals disposed of. 177