Full Judgment Text
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PETITIONER:
SHRI DHARAM PAL & ORS.
Vs.
RESPONDENT:
THE FOOD CORPORATION OF INDIA & ORS.
DATE OF JUDGMENT: 24/10/1997
BENCH:
SUJATA V. MANOHAR, D.P. WADHWA
ACT:
HEADNOTE:
JUDGMENT:
THE 24TH DAY OF OCTOBER, 1997
Present:
Hon’ble Mrs. Justice Sujata V. Manohar
Hon’ble Mr. Justice D.P.Wadhwa
S.B. Sanyal, Sr. Adv., (R.K.Gupta) Adv. for Rajesh, Adv.
with him for the Petitioners.
G.L. Sanghi, Sr.Adv., and Y.P.Rao, Adv. with him for the
Respondents
In-person for the Respondent No.5
J U D G M E N T
The Following Judgment of the Court was delivered:
D.P. Wadhwa, J.
In this petition under Article 32 of the Constitution
the five petitioners have prayed for the following reliefs:
"(a) issue declaration that the
formation of Accounts Cadre in the
Food Corporation of India made in
the year 1997 is illegal, void;
(b) issue a writ of certiorar
quashing the Circular No.3 of 1984
dated 17.1.1987 Order No. 57 of
1987 dated 26.3.1987, No.80 of
1987, dated 22.4.1987 and No.87 of
1987 dated 29.12.1987 issued by the
Food Corporation of
India/Respondent No.1;
(c) direct the Food Corporation of
India by issuing an appropriate
writ in that nature mandamus that
all the optees in pursuant of
Notification dated 5.2.1977 and
17.11.1977/ and Notification No.3
of 1984 dated 17.1.1984 be placed
in their respective cadres and may
declare that all the optees
aforesaid shall remain placed in
their respective cadres where
before 1977;
(d) issue a writ in the nature of
prohibition prohibiting the
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respondents from making further
promotion in the Accounts Cadre;
(e) to declare the Notification
dated 5.2.1977 and 17.11.1977
issued by Food Corporation of India
as illegal and void;
(f) any other writ or writs, order
or orders, direction or directions:
(g) allow the costs."
The petitioners are working in the Food Corporation of
India, a Corporation, established under the Food Corporation
Act, 1964.
The Corporation with the approval of the Central
Government took a decision to from a separate Accounts Cadre
from the level of Assistant Grade-III onwards. A circular to
this effect was issued on February 2, 1977. It was stated in
the circular that Accounts Cadre at the level of AG III, AG
II and AG I would initially be formed by transfer of the
qualified personnel from the General Administration Cadre.
Options were, therefore, called for from the AG i in General
Administration Cadre possessing a degree in Commerce,
Mathematics or Statistics for transfer to the Accounts Cadre
as AG i (A/Cs), It was also mentioned that the options of
such AG I (General Administration for transfer to the
Accounts Cadre would be subject to their passing a
departmental test, details of which would be intimated in
due course. Similar options were called from AG II and AG
III (General; Administration) for their transfer to the
grade of AG II (A/Cs) and AG III (A/Cs) respectively. A
notification incorporation the policy decision was issued on
February 5, 1977 and accordingly the Corporation amended the
Food Corporation of India (Staff) Regulation, 1971. If we
refer to the notification initial recruitment to Assistant
Grade-III in the newly formed Accounts Cadre was from
Assistant Grade III of General Cadre possessing the
prescribing qualifications who would be transferred to the
Accounts Cadre on the basis of option.
Subsequently by notification dated November 17, 1977 an
amendment was issued which modified the earlier notification
dated February 5, 1977 which provided that initially all the
Assistant Managers, Accounts Grade I, II and III belonging
to all cadres and possessing the prescribed qualification
for respective posts and who were considered to be
competent and capable and possessed the aptitude for
accounts work would be transferred to the Accounts Cadre on
the basis of such option. It had also been provided that the
optees were to be subject to a very intensive training
course and that those selected in the new accounts cadre
were to be given necessary training at the Corporation’s
Zonal and Central Training Institutes. Four of the
petitioners are Assistant Grade I and the 5th is Assistant
Grade III in the General Cadre (Administration).
It is difficult to understand how can there be any
challenge if the Corporation decides to form a separate
Accounts Cadre considering the administrative necessity in
its working. We also fail to see as to how the petitioners
who are similarly placed like other employees in the general
cadre, prejudiced by formation selection of the separate
Accounts Cadre and consequent amending of the Regulations
prescribing the qualification for the initial absorption in
the newly created cadre and subsequent filling up of the
posts in that cadre. The petitioners cannot challenge the
qualification fixed by the Corporation for absorption or
subsequent recruitment in the Accounts Cadre. It is not the
case of the petitioners that they possessed the requisite
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qualifications for absorption in the Accounts Cadre or even
if they were qualified they gave any option for absorption
in the Accounts cadre or their absorption was not acceded
to. Grievance of the petitioners appears to be that the
optees who went to the Accounts Cadre go accelerated
promotion which the petitioners were unable to get while
still working in the General Administration Cadre. That is a
chance an employee takes in any service. The petitioners
refer to as many as 12 such officials who had been promoted
to the posts of Assistant Manager (Accounts) when they
possessed qualifications upto Matric, Higher Secondary or
Intermediate and they were lower in seniority to the
petitioners in the General Administration Cadre. Apart from
mentioning their names, qualifications and their placement
in the seniority no particular have been given if those
officials were first initially taken in Grade III (Accounts)
and subsequently got promotions. In the absence of any
particulars it is not possible for us to accept the plea of
the petitioners.
Corporation issued a circular on January 17, 1984
inviting reference to its earlier circulars of 1981
providing for withdrawal of options from Accounts Cadre
within a particular period. Again options were given to the
employees to opt out of the Accounts Cadre and go back to
the original cadre. Options were also given to category II
and III employees who were interested to join the Accounts
Cadre and who possessed necessary qualification and/or
requisite working experience prescribed for each post in the
Accounts Cadre in category II and III posts. In the circular
of January 17, 1984 it was clearly stipulated that those
employees who would opt out of the Accounts Cadre would go
to their original Cadre and their transfer to the original
cadres would be in the same grade fro which they were
transferred to the Accounts Cadre and that their seniority
would, therefore, be maintained in the original cadre as it
was before their transfer to the Accounts Cadre, It was
clarified that if some of the juniors in the original cadre
stood promoted to higher grades the optees who would stand
reverted on account of their option should also be
considered for promotion as per the rules/instructions. It
is again difficult to understand the grievance of the
petitioners on this Account as well. They cannot say that
the employees who had given their options once to go to the
Accounts Cadre should be stopped from all times to come back
to the original cadre even if they retained their old
position in the seniority in the General Cadre. We do not
find any valid ground for the petitioners to challenge the
decision of the Corporation to give the options to the
employees in the Accounts Cadre to revert back to the
original cadre. All the circulars to which challenge have
been made follow the general principles laid in the earlier
circulars. We find that in pursuance of Circular dated
January 17, 1984 as many as 170 employees gave options to
revert back from accounts cadre to their original cadre.
They perhaps did not find the Accounts Cadre to be lucrative
enough to remain there. It was newly constituted cadre and
the employees who gave their options to go to that cadre
subsequently did not find the usefulness of that cadre for
their service for some reasons or the others and the
authorities had given them options to got back to the
original cadre. Petitioners cannot make any grievance on
that account
We do not find any merit in this petition and dismiss
the same. There will, be nor order as to costs.
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