ANEESH KUMAR V. S. vs. THE STATE OF KERALA

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 2368 OF 2020 (arising out of SLP(C) No. 7189/2019) Aneesh Kumar V.S. & Ors. ...Appellant(s) Versus State of Kerala & Ors.               ...Respondent(s) With CIVIL APPEAL NO. 2369 OF 2020 (arising out of SLP(C) No. 7567/2019) CIVIL APPEAL NO. 2370 OF 2020 (arising out of SLP(C) No. 17448/2019) CIVIL APPEAL NO. 2371 OF 2020 (arising out of SLP(C) No. 18384/2019) J U D G M E N T A.M. Khanwilkar, J. 1. Leave granted. 2. This batch of appeals, by special leave, are against the final Signature Not Verified Digitally signed by DEEPAK SINGH Date: 2020.04.24 15:21:49 IST Reason: judgment and order dated 21.2.2019 passed by the Full Bench of 2 the   High   Court   of   Kerala   at   Ernakulam   (for   short,   “the   High Court”) in O.P. (KAT) Nos. 256/2017, 330/2017 and 408/2017 pursuant to a Reference Order by the Division Bench, bearing the same case numbers, passed on 16.11.2018. In a nutshell, the appellants have preferred these appeals to 3. be advised (or appointed) against 93 Non­Joining Duty (for short, “NJD”)   vacancies   reported   to   the   Kerala   Public   Service Commission (for short, “the KPSC”) on 12.7.2016 relating to the post of Sub Inspector of Police (Trainee). Respondents declined that demand on the ground that the Ranked List dated 11.9.2013 [for short “first Ranked List (RL­I)”] (wherein the appellant(s) have been empanelled), had expired before the stated vacancies came to be reported.   This Court vide order dated 24.9.2019, called upon the respondents to explore the possibility of issuing advice for   31   left   out   candidates   (appellants   and   similarly   placed persons) against the 34 NJD vacancies still available.  However, vide   notification   dated   18.11.2019,   the   State   of   Kerala (respondent No. 1) declined to do so due to administrative and legal reasons, cementing their stand that the first Ranked List (RL­I) had already expired before the vacancies were reported.  Factual Background 3 4. Pursuant   to   a   gazette   notification   issued   on   28.9.2007, applications were invited for appointment to the abovementioned posts, allocated into three different categories (namely, Category 315/2007   for   open   quota,   Category   316/2007   for   ministerial quota   and   Category   317/2007   for   constabulary   quota).     The KPSC   having   received   large   number   (around   42,000)   of applications than anticipated, decided to conduct a preliminary objective test.   That test was carried out to prune the list of eligible candidates, for which 49 marks were specified as cut­off marks.  On the basis of that test, a list was prepared.  However, the KPSC then realised that the said list did not have enough candidates   from   reserved   categories   and   thus,  it  decided   to reduce the cut­off marks for reserved categories upto 32 marks; and to draw up a fresh list to include all qualified candidates. After   completing   the   selection   process   as   mentioned   in   the notification, on 11.09.2013 the KPSC published the first Ranked List (RL­I).  On 4.11.2013, the KPSC issued advice on the basis of the first Ranked List (RL­I) against 9 fresh vacancies (for short, “first advice”) which included the vacancies occurred from the date of the notification till 17.10.2013. 4 5. The   aggrieved   candidates   approached   the   Kerala Administrative Tribunal (for short, “the Tribunal”), by way of O.A. 2395 of 2013 and other such applications against the decision of the KPSC to have a unified/consolidated ranked list and for not having two lists; a main and a supplementary list (which would include   candidates   from   reserved   category).     They   prayed   for interim relief(s), which read thus: ­ rd “This Hon’ble Tribunal may be pleased to direct the 3 respondent not to advice any candidates who secured less than   49   marks   in   the   preliminary   examination,   from Annexure A6 rank list against the vacancies available for open   competition   candidates,   pending   disposal   of   the Original Application.” While admitting the O.A. on 5.12.2013 [after 85 days from the publication of the first Ranked List (RL­I)], the Tribunal granted interim relief as prayed and observed thus: ­  “… … … if any candidate who secured less than 49 marks in the preliminary examination has been advised against open competition turn, his advice and appointment shall be subject to further orders in this Original Application and such candidates shall be alerted about this order by the third respondent … … …” The KPSC, during the pendency of proceedings issued another advice in respect of empanelled candidates in the first Ranked List (RL­I) who had secured more than 49 marks against a total of 12   vacancies   on   the   basis   of   the   first   Ranked   List   (RL­I)   on 20.1.2014 (for short, “second advice”). 5 6. On 20.2.2014, the Tribunal allowed the O.A. by directing the KPSC to re­cast the first Ranked List (RL­I) by bifurcating it into main list and the supplementary list.  It held thus: ­  “28. In the result, the applicants are entitled to succeed.   Accordingly,   the   PSC   is   ordered   to   recast Annexure   A6   rank   list   with   main   list   and supplementary lists.   The candidates who secured 49 and above marks in the objective type examination alone shall be included in the main list of Annexure A6 .   Those   candidates   who   participated   in   the   further selection process after the objective type examination, but without obtaining 49 marks in that examination shall be included   in   the   supplementary   lists   for   the   respective communities.   Even   if   any   candidates   included   in   the supplementary   lists   obtained   more   marks   than   the candidates included in the main list, they are not eligible for   inclusion   in   the   main   list.   The   advice   and appointment, if any, from Annexure A6 of candidates who secured   less   than   49   marks   in   the   objective   type examination being dependent proceedings will naturally collapse and fall to ground. The advice of such candidates shall   be   reviewed   and   recalled   by   the   PSC   and appointments, if any, made of them or the orders sending them for training are null and void and they have no legal efficacy. It is so declared. The State Police Chief shall recall them. The PSC shall publish a revised rank list in the place of Annexure A6 within one month from the date of receipt of a copy of this order. The advices made of ineligible persons, in the light of the revised rank list, shall   be   reviewed   and   cancelled   within   one   month thereafter.  The advice and appointment of candidates and their sending for training, etc. who are otherwise eligible will not be affected by this order. That means, they can go for training. Only the candidates who got less than 49 marks in the objective type examination and are sent for training before their turn arose, as per the revised rank list shall be recalled.      (emphasis supplied) The order of the Tribunal was assailed before the High Court by way   of   writ   petitions   (O.P.   (KAT)   Nos.   108/2014,   110/2014, 6 112/2014 and 114/2014).  While admitting the said petitions on 12.3.2014, the High Court issued an order whereby it restrained the KPSC to advise any further candidate who had secured less than   49   marks   in   the   objective   test.     Vide   judgment   dated 8.8.2014, the High Court eventually dismissed the petitions and upheld the Order passed by the Tribunal.   Two appeals to this Court   by   special   leave   were   then   preferred   by   the   aggrieved candidates against the decision of the High Court, bearing S.L.P. (C) Nos. 28428/2014 and 28743/2014, wherein on 3.11.2014 [418 days after the publishing of the first Ranked List (RL­I)], this Court issued notice and ordered thus: ­ “Issue notice. Dasti, in addition, is permitted.  Status   quo,   as   on   today,   shall   be   maintained   in   the meantime”  On 13.10.2015, the civil appeals were finally allowed and the judgments of the Tribunal and the High Court were set aside; and the consolidated first Ranked List (RL­I) dated 11.9.2013 came to be upheld.  Pursuant to the disposal of the civil appeals by this Court, the KPSC on 11.11.2015 made a third and final advice (for short,   “third   advice”)   from   the   first   Ranked   List   (RL­I),   which included vacancies occurred from 31.01.2014 till 31.01.2015. Advice made from the first Ranked List (RL­I) 7

However,   during   pendency   of   Civil   Appeals   (C.A.   Nos. 7. 8356/2015   and   8537/2015   @   SLP(C)   Nos.   28428/2014   and 28743/2014), the KPSC had released a new list on 26.5.2015 [for short, “second Ranked List (RL­II)”] and thereby the first Ranked List (RL­I) was treated as ceased to exist on 25.5.2015. Advice made from the second Ranked List (RL­II)

1  On 19.04.2016, vide letter by The Inspector General of Police (Training), the candidates advised   on   11.11.2015,   were   provisionally   appointed.   Their   training   was   to   start   on 01.05.2016 and failure to report would entail as reporting of the vacancy to PSC. 8

8. Be   that   as   it   may,   on   14.3.2019   the   KPSC   notified   a subsequent list [for short, “third Ranked List (RL­III)”] for the said post. Advice made from the third Ranked List (RL­III)

9 9. It may be apposite to also refer to other parallel litigation(s) concerning the first Ranked List (RL­I), which may have bearing on the outcome of these Civil Appeals;  First , candidates from the first Ranked List (RL­I) had approached the Tribunal vide O.A. No. 440/2014 against the KPSC, seeking reporting of vacancies. The same came to be dismissed by the Tribunal vide order dated 21.3.2014.  However, the High Court (in O.P. (KAT) 200 of 2014) vide order dated 26.8.2014, directed Respondent No. 2 herein (the State Police Chief, Headquarters) to report 50% of 274 (i.e., 137) vacancies, to be filled by direct recruitment, so that the KPSC   can   advise   the   candidates   in   an   expeditious   manner. Failure on the part of the authority to report about the stated vacancies, gave rise to Contempt Case (C) 562 of 2015.  However, after the  status quo  order passed by this Court (dated 3.11.2014) was brought to the notice of the High Court, the contempt case came to be dismissed; and the special leave petitions (S.L.P. (C) Nos. 2023­24  of 2016) preferred against  that order were also dismissed by this Court;  Second , some candidates empanelled in the first Ranked List (RL­I) had approached the Tribunal (in O.A. 2383 of 2014) for reporting of existing vacancies, as the first Ranked   List   (RL­I)   was   to   expire   soon.     Vide   order   dated 10 13.7.2015, the Tribunal directed that a total of 118 vacancies be reported   to   the   KPSC  and   the   KPSC  to   issue   advice   qua   the reported vacancies forthwith. 10. Due   to   publication   of   the   second   Ranked   List   (RL­II), applications   (O.As.)   were   preferred   before   the   Tribunal   by aggrieved candidates including the appellants, seeking direction for reporting of vacancies and issuance of advice on the basis of the first Ranked List (RL­I) (till that list ceases to exist) and to declare that the first Ranked List (RL­I) was valid and had not expired and would remain in force till the expiry of one month from the date on which the last batch of candidates is advised from that list (in accordance with the first proviso to Rule 13 of the Kerala Public Service Commission Rules of Procedure, 1976 –     for short, “the 1976 Rules”). The Tribunal while admitting the O.As. (O.A. No. 306 of 2016 and connected O.As.), vide order dated 5.4.2016, directed provisional reporting of 285 vacancies before   11.4.2016   and   that   no   advice   be   made   against   those provisional reported vacancies. On 14.7.2017, after analysing the 1976 Rules, the Tribunal dismissed the applications by observing thus: ­ “Accordingly, we hold as follows: ­ 11 (a)   The   ranked   list   dated   11.9.2013   has   expired   on 26.5.2015   due   to   cancellation   by   the   Public   Service Commission. (b)   The   sanctioned   strength   being   2024,   for   direct recruitment   50%   of   the   same   (1012)   will   have   to   be reckoned. (c) There are no other excess vacancies to be reported for filling   up   the   50%   quota   except   93   NJD   vacancies reported on 12.7.2016. (d) The NJD vacancies will have to be filled up by advising candidates   from   the   ranked   list   dated   26.5.2015   for which the Public Service Commission is directed to take steps. ……………..” 11.  The appellants, therefore, preferred writ petitions before the High Court seeking direction to report 362 vacancies, to advice 93 NJD vacancies on the basis of the first Ranked List (RL­I) and to declare the decision of the KPSC of cancelling the first Ranked List (RL­I) as illegal, amongst other reliefs.  On 16.11.2018, the Division Bench of the High Court passed a “Reference Order”, thereby referred the matter to Full Bench, having noticed the decision   of   a   Co­ordinate   Bench,   which   in   its   opinion   was debatable.       However,   the   Division   Bench   also   made   certain observations.  It observed that the first Ranked List (RL­I) was in operation only for 85 days (till 5.12.2013 ­ due to an interim order passed by the Tribunal) and that there remained a total period of 280 days for completion of the duration of the first 12 Ranked   List   (RL­I)   after   13.10.2015   in   accordance   with   the respective Rules.  Thus, it held that the first Ranked List (RL­I) expired only on 19.7.2016.  The Division Bench then proceeded to observe that there cannot be an automatic cancellation of the first Ranked List (RL­I), thereby it must remain in force for a minimum period of one year (till 19.7.2016).   It concluded by observing   that   the   93   NJD   vacancies   reported   on   12.7.2016, should be filled up by the candidates empanelled in the first Ranked List (RL­I).   The Division Bench, however, noticed the dictum   in   Kerala   Public   Service   Commission   vs.   Dr. 2 Kesavankutty Nair & Ors.   wherein the maxim   actus curiae neminem gravabit  was not held to be applicable to decide the life of a Ranked List.  The Division Bench observed thus: ­ “10. But   we   are   confronted   with   the   decision   in Kerala  Public  Service Commission v.  Dr. Kesavankutty Nair   [1977]   KLT   818   (DB)]   cited   by   the   contesting respondents which may have a bearing on this batch of cases. It has been held therein that the maxim –   actus curiae neminem gravabit  – cannot be made applicable to decide the life of a ranked list published by the PSC. The reason stated is that inclusion of the name of a candidate in a ranked list does not confer him any right to claim appointment relying on Rule 3(b) of the Kerala State & Subordinate Services Rules. Firstly, we fail to understand the   relevancy   of   Rule   3(b)   of   the   KS   &   SSR   in   the applicability   of   the   maxim   afore­quoted   which   can   be called in aid by any one prejudiced by an act of Court. Secondly, the decision in Dr. Kesavankutty Nair’s case (supra) concerned a ranked list published on 27.2.1973 much before the Rules came into force on 16.8.1976.  The 2  ILR 1977 (2) Kerala 687 13 Division   Bench   obviously   did   not   have   the opportunity to consider the purport and import of the words ‘shall remain in force for a period of one year’ in Rule 13 of the Rules. We doubt the correctness of the decision in Dr. Kesavankutty Nair’s case (supra) and judicial propriety compels us to refer this batch of cases to a Full Bench therefore .”         (emphasis supplied) 3 The Full Bench vide impugned judgment dated 21.2.2019 , 12. analysed Rules 13 and 14 of the 1976 Rules and held that Rule 14 mandates the KPSC to advise candidates from a Ranked List in  force   in  respect  of   all  the   vacancies   reported   and   pending before   them,   as   also   in   respect   of   vacancies   which   may   be reported to them during the period the said Ranked List is still in force, and such candidates would get guaranteed entitlement for being considered against the reported vacancies.   However, after going through the various orders passed and taking into account the efficacy of the first proviso to Rule 13, the Full Bench held that   the   first   Ranked   List   (RL­I)   expired   on   1.6.2016.       For, admittedly, the last batch in reference to the first Ranked List (RL­I) was advised by KPSC on 11.11.2015; and their training had begun on 1.5.2016.   The Full Bench then adverted to the settled   legal   position   regarding   the   maxim   of   actus   curiae 3 Unnikrishnan Nair G.S. and Anr. vs. State of Kerala and Ors.   2019 (2) KLJ 152 14 neminem   gravabit ,   which   means   the   act   of   the   Court   shall prejudice no one.  It observed that no prejudice had been caused to any of the appellants in these cases.   Further, even if there was to be no litigation(s) and even if there were to be no interim order(s) issued, the empanelled candidates would get advisement only against the vacancies reported during the life of the Ranked List.   However,   in this   case,  the   first Ranked   List  (RL­I)  had already expired on 1.6.2016, before the 93 NJD vacancies were reported   to   the   KPSC   on   12.7.2016.     Lastly,   the   Full   bench adverted to   Dr. Kesavankutty Nair   (supra) and noted that the principle   enunciated   therein   (that   candidates   included   do   not gain   an   indefeasible   right   to   be   appointed)   is   restated   in judgments of this court including (in  S.S. Balu & Anr. vs. State 4 5  and  ) of Kerala & Ors. Shankarsan Dash vs. Union of India and thus it needed no further discussion.  In conclusion, the Full Bench observed thus:­ “ 88.  To sum up: (a)  Normally, it is only in two specific contingencies can   the   expiry   of   a   rank   list   obtain   postponement; namely, if a court interdicts the appointing authorities from   reporting   vacancies   to   the   Public   Service Commission during its life time; or, if a court prohibits 4  (2009) 2 SCC 479 5  (1991) 3 SCC 47 15 the Public Service Commission from making advice from the rank list within the period of one year or such other periods   as   may   be   statutorily   prescribed,   after   it   is brought into force. (b) Therefore,   in   the   case   at   hand,   going   by   the   first proviso   to   Rule   13   of   the   Kerala   Public   Service Commission   Rules   of   Procedure,   the   Rank   List   dated 11.09.2013 will expire on completion of one month after the training of the last batch advised from it commenced. (c) Since the date of commencement of training of the last batch was concededly on 01.05.2016, axiomatically, the Rank List dated 11.09.2013 would expire on 01.06.2016. (d) Consequently,   the   93   Non   Joining   Duty   vacancies admittedly reported on 12.07.2016 cannot go to the credit of   the   candidates   included   in   the   Rank   List   dated 11.09.2013. (e) The principles of  actus curiae neminem gravabit  are not attracted in these cases, since the petitioners and other candidates   in   the   Rank   List   dated   11.09.2013   have obtained all the vacancies that would have been entitled to them even if there were no litigations or interim orders. (f) The views and conclusions in Kerala Public Service Commission v. Dr. Kesavankutty Nair (1977 KLT 818), that   a   candidate   in   a   rank   list   does   not   get   an indefeasible right to be appointed, is certainly good law and such position does not change even after the coming into   force   of   the   PSC   Procedure   Rules   because   these Rules only offer the candidates, included in a rank list, a statutory   right   to   be   considered   against   the   vacancies available and reported during the life time of such list, but not to be appointed. That brings us to the question if these original petitions need   to   be   placed   before   the   Division   Bench   for   final resolution or whether we would be justified in issuing judgment. Since   the   relief   prayed   for   in   these   original   petitions, except   O.P.   (KAT)   no.   362/2017,   are   exclusively   for appointment from the Rank List brought into force on 11.09.2013,   to   the   93   NJD   vacancies   reported   on 12.07.2016 and since our answer to this claim is to the negative, we are of the view that nothing else survives in these original petitions and resultantly, invoking powers under Section 7 of the Kerala High Court Act, we dismiss those Original Petitions. 16 … … … ” Submissions of the Parties 13. The   appellants   have   assailed   the   approach   of   the   Full Bench.   According to the appellants, the Full Bench palpably erred in examining the issues, in particular factual aspects, that were already decided by the Division Bench.  It could have only discussed the issue or question referred to it by the Division Bench regarding the correctness and applicability of the dictum in            Dr. Kesavankutty Nair  (supra).  In the present case, the Division Bench had already allowed the appellant’s prayers, by directing the KPSC to advise candidates from the first Ranked List (RL­I) and holding that the first Ranked List (RL­I) expired on 19.7.2016,   therefore,   the   Full   Bench   could   not   have   deviated from that finding of fact. 14. It   is   further   submitted   that   the   plea   taken   by   the Respondent No. 2 (State Police) and the Respondent No. 3 (KPSC) is against their own admission of there being no “ further selection 17 6 process related to this post ”  due to the  status quo  order passed by this Court on 3.11.2014 and until final disposal of civil appeal on   13.10.2015.     Therefore,   the   decision   of   the   KPSC   entails retrospective   cancellation   of   the   first   Ranked   List   (RL­I)   on 25.5.2015; and also publication of a new list (second Ranked List on 26.5.2015), thereby treating the first Ranked List (RL­I) as “ceased to exist” on 25.5.2015.  This action was wholly arbitrary and impinged upon the rights of the appellants enunciated in Rule 14 of the 1976 Rules.  It is also submitted that KPSC was empowered under the 1976 Rules (Rule 10) to adopt a special procedure regarding such cases in order to reduce the hardship to be caused to the candidates and who were prejudiced due to no fault of theirs. 15. The   appellants   adopted   the   view   taken   by   the   Division Bench regarding the date of expiry of the first Ranked List (RL­I) being   19.7.2016   due   to   the   judicial   intervention   vide   interim order(s) passed, as a result whereof an embargo was placed on giving effect to the first Ranked List (RL­I) for a period of 22 months (from 5.12.2013 till 13.10.2015).  Further, contended the appellants, the KPSC and the State Police had failed to adhere to 6  In Counter Affidavit of Contempt Case (C) 562 of 2015 18 the order passed by the Tribunal (dated 5.4.2016 in O.A. No. 306 of 2016 and connected O.As.) to report existing vacancies and to refrain from issuing any further advice.  The appellants are also aggrieved by the inaction of the KPSC and the State Police in particular, for non­reporting and delayed reporting of the existing vacancies, even when several vacancies had already arisen due to NJD during the life of the first Ranked List (RL­I) and instead in doing so on 12.7.2016.  According to the appellants, it was the fault of the Respondents, which, in no way, can be attributed to the appellants. The   appellants   have   invoked   the   maxim   actus   curiae 16. neminem gravabit .  According to them, it is the duty of the Court to   act   equitably.     The   appellants   drew   support   from   the 7 judgments of this Court in   Jang Singh vs. Brij Lal & Ors. , 8 Atma   Ram   Mittal   vs.   Ishwar   Singh   Punia   and   South 9 . Eastern Coalfields Ltd vs. State of M.P. & Ors. 17. The appellants rest their case by submitting that there are sufficient vacancies and only 22 candidates from the first Ranked 7  1964 (2) SCR 145  8  1988 (4) SCC 284 9  2003 (8) SCC 648 19 List (RL­I) are left pursuing their rights before this Court either directly or through applications.  Therefore, this Court ought to invoke Article 142 of the Constitution of India and to do complete justice   to   the   parties,   direct   KPSC   to   issue   advice   to accommodate the left out 22 candidates from the first Ranked List (RL­I) against the existing vacancies. 18. The respondents have supported the conclusions recorded by the Full Bench.  It is urged that the Full Bench was obliged to analyse the factual aspects of the case before it to effectively answer the reference made by the Division Bench and in the process could finally dispose of the petitions itself as per the High Court Act/Rules.  It is the case of KPSC that the first Ranked List (RL­I) had expired on 25.5.2015 pursuant to publication of the second Ranked List (RL­II) on 26.5.2015.   On 20.10.2015, the KPSC took a conscious  decision  that  as a  new list  has been published, the conditions regarding the training as predicated in the   Rules   (first   proviso   to   Rule   13   of   the   1976   Rules)   were unavailable.  In any case, the first Ranked List (RL­I) had expired on 1.6.2016 (as observed by the Full Bench).  For, the last batch of   candidates   from   first   Ranked   List   (RL­I)   was   advised   on 20 11.11.2015, for whom training had begun on 1.5.2016.  In view of the first proviso to Rule 13, the first Ranked List (RL­I), in law, expired on 1.6.2016.   As the 93 NJD vacancies were reported thereafter on 12.7.2016, it would be of no avail to the candidates empanelled in the first Ranked List (RL­I), which had ceased to exist.  It is also submitted that the Full Bench justly held that no prejudice   had   been   caused   to   the   appellants   because   of   the interim order(s) passed.   Notably, even the second Ranked List (RL­II) issued on 26.5.2015 came to be cancelled with effect from 25.7.2018 and pursuant to the decision of the Full Bench, a third list (RL­III) has been issued on 14.3.2019 and further an advice has been issued  by  KPSC in  reference  to that list.     In  other words, the existing reported vacancies will have to be filled up hereafter on the  basis  of the  third Ranked  List (RL­III).   The appellants cannot be accommodated against these vacancies by overlooking   the   claims   of   empanelled   candidates   in   the   third Ranked List (RL­III).  The respondents have relied on  19. Union of India & Ors. vs. 10 Kali Dass Batish & Anr.  to contend that candidates included in a Ranked List have only a statutory right to be considered 10  2006 (1) SCC 779 21 against the vacancies available and reported during the life time of such list.  20. During   the   pendency   of   these   appeals,   intervention application(s) have been filed by the candidates empanelled in the third Ranked List (RL­III) and would urge that their right flowing from   third   Ranked   List   (RL­III)   cannot   be   undermined   by accommodating the appellants against the existing vacancies, to which they had no claim.  It is their case that the first Ranked List (RL­I) was in force for more than one year and eight months and a total of 631 candidates have been advised from that list. Further, considering Rule 13 of the 1976 Rules and the proviso in particular, in law, the first Ranked List (RL­I) ceased to exist on   1.6.2016.     Reliance   is   placed   on   the   exposition   that recruitment rules made under Article 309 of the  Constitution must be followed strictly and not in its breach (as held in   Dr. 11 M.A.   Haque   &   Ors.   vs.   Union   of   India   &   Ors. ,   K. Thulaseedharan vs. Kerala State Public Service Commission 12 Trivandrum   &   Ors   and   Deepa   Keyes   vs.   Kerala   State 13 Electricity Board & Anr. ).  Resultantly, the 93 NJD vacancies 11  (1993) 2 SCC 213 12  (2007) 6 SCC 190 13  (2007) 6 SCC 194 22 reported on 12.7.2016 and all vacancies arising thereafter could be   filled   only   by   the   empanelled   candidates   from   the   third Ranked List (RL­III) until a fresh Ranked List is issued and not from expired lists [the first Ranked List (RL­I) and the second Ranked List (RL­II), respectively]. 21. We have heard Mr. Dushyant Dave, learned senior counsel appearing for the appellants, Mr. Vipin Nair, learned counsel for the KPSC, Mr. G. Prakash, learned counsel for the State of Kerala and   Mr.   P.V.   Surendranath,   learned   senior   counsel   for   the intervenors. Consideration After cogitating over the rival submissions, the first issue 22. which needs to be examined is about the limitation on exercise of jurisdiction by the Full Bench of the High Court, in a reference made   by   the   Division   Bench.     Ordinarily,   the   Full   Bench   is expected to decide only those issues which are referred to it by the Division Bench and must eschew from examining merits of the case as such.  We are fortified in so observing in light of the 23 14 dictum of this Court in  T.A. Hameed vs. M. Viswanathan .  At the same time, we are also guided by the dictum of this Court in 15 .  In that case, the State of Punjab vs. Salil Sabhlok & Ors . Full   Bench   of   the   High   Court   while   deciding   the   Reference, adjudicated other matters.   In the concurring opinion, Justice Madan B. Lokur, as he then was, observed thus: ­ “ Additional questions framed by the Full Bench 137. The learned counsel supporting the appointment of Mr   Dhanda   submitted   that   the   Full   Bench   could   not expand   the   scope   of   the   reference   made   to   it   by   the Division Bench, nor could it frame additional questions. 138.   Generally   speaking,   they   are   right   in   their contention,   but   it   also   depends   on   the   reference made. 139. The law on the subject has crystallised through a long line of decisions and it need not be reiterated again and again: … … … 140.   There   is   no   bar   shown   whereby   a   Bench   is precluded from referring the entire case for decision by a larger Bench—it depends entirely on the reference made. In any event, that issue does not arise in this appeal and so nothing more need be said on the subject.” In view of the above, our answer to the issue under consideration must depend on the Reference Order as made by the Division Bench.  At the same time, we must hasten to advert to the Kerala 14 (2008) 3 SCC 243 15 (2013) 5 SCC 1 24 High Court Act, 1958 (for short, “the High Court Act”) providing for the procedure on Reference to Full Bench.  Section 7 of the said Act reads thus: ­ “7.  Procedure on reference to Full Bench: ­ When a question of law is referred to a Full Bench, the Full Bench,   may finally decide the case   or return it with [sic] an expression of its opinion upon the question referred   for   final   adjudication   by   the   Bench   which referred the question or, in the absence of either or both of the referring judges, by another Bench.” (emphasis supplied) On a plain reading of this provision, it is amply clear that the Full Bench is competent to finally decide the case itself.   It is an enabling   provision.     Nevertheless,   we   may   first   advert   to   the nature of Reference made by the Division Bench in the present case vide order dated 16.11.2018.   The Division Bench in its Reference   Order,   had   articulated   the   question   posed   by   the appellants herein as to whether the candidates from the first Ranked List (RL­I) or from the second Ranked List (RL­II) have to be advised for the 93 (NJD) vacancies reported to the KPSC on 12.7.2016.  From paragraph 5 onwards of the Reference Order, the Division Bench adverted to the relevant facts and noted that the candidates in the first Ranked List (RL­I) have to be advised 25 for  appointment  to  fill  up   the   93   NJD  vacancies   reported   on 12.7.2016.   After so observing, the Division Bench adverted to Rule 13 of the 1976 Rules and two maxims of equity –   actus curiae neminem gravabit  (an Act of Court shall prejudice no man) and   (the law does not compel the lex non cogit ad impossibilia   man to do that which he cannot perform) – to be apposite, but entertained   some   doubt   about   the   observations   of   Coordinate Bench   of   the   same   High   Court   in   Dr.   Kesavankutty   Nair (supra).  Resultantly, the Division Bench thought it appropriate to refer the entire matter to the Full Bench.  The relevant extract of the reference order reads thus: ­ ‘‘……………… We   doubt   the   correctness   of   the   decision   in   Dr. Kesavankutty Nair’s case (supra) and judicial propriety   compels us to refer this batch of cases to a Full Bench therefore.  The counsel submits that an early hearing of the cases is warranted since the 93 NJD vacancies have not yet been filled up and that the candidates have been anxiously waiting   for   their   turn   to   come.   The   Registry   shall therefore   place   the   papers   before   the   Hon’ble   Chief Justice for appropriate constitution of the Full Bench and an early resolution of the dispute.’’ On perusal of the Reference Order, it appears that the Division Bench analysed the factual matrix of the case to opine that the candidates empanelled in the first Ranked List (RL­I) have to be advised for appointment to fill up the 93 NJD vacancies reported 26 on 12.7.2016.  However, it stopped short of issuing direction to the   respondents   on   account   of   the   exposition   in   Dr. (supra)  and the purport of the governing Kesavankutty Nair   rules.    Further,   the   Reference   Order   had   not   formulated   any specific   question   to   be   answered   by   the   Full   Bench,   but   an omnibus   direction   issued   to   the   Registry   to   place   the   papers before the Hon’ble Chief Justice for constitution of the Full Bench and   “an   early   resolution   of   the   dispute”.     Such   an   omnibus reference would include exercise of jurisdiction by the Full Bench under Section 7 of the High Court Act, to finally decide the case itself.  Ostensibly, it may appear as if Full Bench was sitting over in appeal on the findings of fact already recorded by the Division Bench.   However, we find from the impugned judgment of the Full Bench that it was fully conscious about the limited scope of enquiry in Reference placed before it, but after due consideration of all aspects, deemed it necessary to analyse the factual matrix of   the   case   in   its   correct   perspective   to   justly   answer   the Reference.  In the process, the Full Bench had to deviate from the observation   made   by   the   Division   Bench   that   the   candidates empanelled in the first Ranked List (RL­I) ought to be advised for appointment   to   fill   up   the   93   NJD   vacancies   reported   on 27 12.7.2016, as, in its view, in law, the first Ranked List (RL­I) had expired on 1.6.2016.   In other words, the Full Bench was fully conscious of the scope of its jurisdiction, as is evinced from the opening statement, in paragraph four of the impugned judgment. After   recording   the   factual   matrix   and   rival   submissions,   in paragraph 47 of the impugned judgment, the Full Bench noted that it was proceeding to answer the legal contentions within the parameters of the applicable law and after adverting to Rules 13 and   14   of   the   1976   Rules,   it   analysed   the   factual   matrix   to conclude that since the last batch was advised by the KPSC from the   first   Ranked   List   (RL­I)   on   11.11.2015   and   it   had   joined training on 1.5.2016 in terms of first proviso to Rule 13, the first Ranked List (RL­I) ceased to operate from 1.6.2016 (namely, on completion   of   one   month   from   1.5.2016).     We   may   usefully reproduce   paragraphs   47   to   49   of   the   impugned   judgment, wherein the Full Bench observed thus: ­ “47. With the dialectical submissions of the parties recorded as above, we will now proceed to answer the legal contentions within the parameters of the applicable law.  48. The sure way for finding answers to the various issues impelled in the Reference Order is to examine and analyse   the   specific   provisions   of   the   PSC   Procedure Rules, especially, as to what is meant by a rank list, as to the stipulations relating to its life, as to the entitlement of 28 the candidates in the rank list to be appointed to the vacancies reported and the manner in which such rank list would normally expire. 49. In order to obtain a complete answer to the afore questions, we must first have a glance at the statutory provisions and prescriptions that govern the field, before the submissions of the parties are analysed.’’ Thus understood, in the peculiar facts of this case, the Full 23. Bench had no other option but to analyse the factual matrix for ascertaining the applicability of extant rules and to answer the matters in issue involved in Reference appropriately.  Suffice it to observe that the impugned judgment cannot be overturned on the basis of threshold (technical) plea under consideration.  We are inclined to say so also because this is the second round of proceedings   emanating   from   the   selection   process   which   had commenced with issuance of notification as back as 28.9.2007, for appointment to the post of Sub­Inspector of Police (Trainee). We are of the considered opinion that no fruitful purpose will be served   by   relegating   the   parties   before   the   High   Court   on technicality.   That objection, for the reasons already recorded, does not commend to us.   Instead, in the peculiar facts of this case,   we   deem   it   necessary   to   answer   the   merits   of   the controversy so as to give quietus thereto concerning selection 29 process commenced as back as in 2007 vide notification dated 28.9.2007. 24. In   that   view   of   the   matter,   we   proceed   to   examine   the purport of relevant rules and the applicability thereof to the fact situation of the present case, adverted to by the Full Bench in the impugned judgment to conclude that the first Ranked List (RL­I) published on 11.9.2013 ceased to exist on 1.6.2016.   Before we dilate on this aspect, it would be apposite to advert to relevant rules, namely, the 1976 Rules framed in exercise of powers under Article 309 of the Constitution.   Rules 13 and 14 thereof read thus: ­ “ 13. The   ranked   lists   published   by   the Commission shall remain in force for a period of one year from the date on which it was brought into force provided that the said list will continue to be in force till the publication of a new list after the expiry of the minimum period of one year or till the expiry of three years whichever is earlier: Provided that the above rule shall not apply in respect of ranked   lists   of   candidates   for   admission   to   Training Courses that leads to automatic appointment to Services or posts and that in such cases the Ranked Lists shall cease to be in force   after one year from the date of finalisation of the Ranked Lists or after one month from   the   date   of   commencement   of   the   course   in respect of the last batch selected from the list within a period of one year from the date of finalisation of the ranked lists whichever is later .  … … … 30 Provided   further   that   a   ranked   list   from   which   no candidate is advised during the period of one year from the date on which it was brought into force shall be kept in force till the expiry of three years from the said date and in a case where no candidate is advised from the ranked list till the expiry of the said period of three years, the duration of the ranked list shall be extended by the Commission for a further period of one year or till at least one candidate is advised from the list whichever is earlier. … … … 14. The Commission shall advise candidates for all the vacancies reported and pending before them and the vacancies which may be reported to them for the period during which the ranked lists are kept alive in the order of priority, if any, and in the order of merit subject to the rules of reservation and rotation, wherever they are applicable. Provided that the advice of candidates by the Commission th from the ranked list kept alive under the 5  Proviso to 13 shall   be   confined   to   the   vacancies   that   actually   arose during the normal period of validity of the ranked lists under   Rule   13   and   certified   to   be   as   such   by   the Appointing Authorities reporting vacancies to the Public Service Commission. … … …”     (emphasis supplied) As regards the interpretation of Rule 13, the Full Bench observed thus: ­ ‘‘51. We notice that all the parties in these cases are in unison that it is the afore Rule and its first proviso, which alone are applicable in these cases, the posts in question being ones to which automatic appointment is made after a training course is completed.  52. Going   solely   by   the   afore   Rule,   a   Rank   List published by the PSC will remain in force: a) either for a period of one year from the date on which it is brought into force; or  b) till the publication of a new list after the expiry of the minimum period of one year; or  31 c) till the expiry of three years; whichever is earlier. 53. Pertinently, after the Rule provides thus, its first proviso, which is exclusively confined in its application to a Rank List  of candidates for  admission to a training course that leads to automatic appointment into service or post, postulates that such a Rank List will cease to be in force either: a) after one year from the date of finalization of the Rank List; or b) after   one   month   from   the   date   of commencement of the training of the last batch, selected from the said list within a period of one year from the date of finalization of the said list; whichever is later.  (emphasis supplied) 54. The sum total of these provisions, which position is also expressly conceded by the various counsel for the petitioners, is that the First Rank List dated 11.09.2013 would have, normally, in the absence of a challenge to it, remained in force either till 10.09.2014 or till a date after one   month   from   the   date   of   commencement   of   the training of the last batch of candidates selected from that list within a period of one year from its finalization.’' On a plain reading of Rule 13, it is amply clear that the Ranked List published by the Commission (KPSC) would remain in force for a period of one year from the date on which it was brought into force.  It further envisages that the said list will continue to be in force until the publication of a new list after the expiry of the minimum period of one year or till the expiry of three years, whichever is earlier.   The first proviso is an exception to the general rule.  It predicates that the general rule shall not apply in respect of Ranked List of candidates for admission to training 32 courses that leads to automatic appointment to services or posts and that in such cases, the Ranked Lists shall cease to be in force after one year from the date of finalization of the Ranked Lists or after one month from the date of commencement of the course in respect of the last batch selected from the list within a period of one year from the date of finalisation of the Ranked Lists, whichever   is   later.    It  is   only   this   excepted   eventuality which may elongate the tenure of the Ranked List published by the Commission (KPSC) beyond one year.  The first Ranked List (RL­I) was   published   on  11.9.2013,   but   because   of   fortuitous situation, the final (third) advice from the first Ranked List (RL­I) was made by the KPSC on 11.11.2015 and the last batch of 339 candidates   so   advised   was   sent   for   training   on   1.5.2016. Resultantly, the consequence provided by the first proviso to Rule 13 got triggered, whereby the first Ranked List (RL­I) ceased to operate in law, with effect from 1.6.2016. Be that as it may, the Full Bench adverted to the factual 25. matrix to discern the lifetime of the first Ranked List (RL­I) in the following words: ­  ‘‘66. As has been said by us more than once before, the First Rank List came into force on 11.09.2013 and 33 continued   till   05.12.2013   without   any   interdiction whatsoever. On this date, the KAT issued an interim order in O.A. No.2395/2013, directing the PSC not to advise persons, who had obtained less than forty nine marks in the  Preliminary   Examination,  to  the  Open   Competition turns. Even though this order certainly had the potential of changing the manner of operation of the First Rank List, it is luculent that there was no total interdiction and that the PSC was fully enabled to advise candidates from it, which, in fact, they did.  67. Thereafter,   the   KAT   issued   a   final   order   on 20.02.2014 directing the PSC to recast the First Rank List,   which   was   approved   by   this   Court   by   judgment dated 08.08.2014. Pertinently, all these dates were within a period of one year from the date of coming into force of the First Rank List, but there was no absolute interdiction in operating the said rank list.  68. In fact, it is on record that the PSC had made two advices, namely on 04.11.2013 and 20.01.2014 to all the   then   available   vacancies.   Ineluctably,   the   second advice was after the interim order of the KAT, which, as the learned Standing Counsel informs us, was enabled because, there was no candidate, who had obtained below forty nine marks in the Preliminary Examination, required to be eliminated at that state, thus allowing the PSC to go on smoothly with that advice on 20.01.2014, strictly as per the First Rank List. In other words, two sets of advices made by the PSC were not impacted by the interim order of the KAT and hence, going by the first proviso to Rule 13, the First Rank List could have expired one month after   the   second   batch,   namely,   who   were   advised   on 20.01.2014,   commenced   their   training,   if   no   further vacancies were reported thereafter.  69. That said, however, it is also on record and is conceded   by   the   petitioners   that   periodic   reporting   of vacancies   were   made   to   the   PSC   by   the   appointing authority thereafter, but that on account of the interim order of the Hon’ble Supreme Court dated 03.11.2014, whereby the PSC was asked to maintain status quo, the PSC took the position that it could not advice any further batches   against   the   then   available   reported   vacancies. This is clear from the stand of the PSC in their counter affidavit in O.P.(KAT) No.256/2017 (afore­extracted) that 34 advice against the vacancies reported from February 2014 onwards had to be kept pending due to this order.  70. Therefore, even as per the PSC, they were fully inhibited by  the interim order of the Hon’ble Supreme Court   from   making   any   further   advice   and   we   are, therefore, of the view that the petitioners are justified in saying that the First Rank List could not expire during the period of that order.  71. The Civil Appeal was, thereafter, disposed of by the Hon’ble Supreme Court on 13.10.2015, approving the First Rank List dated 11.09.2013, thus setting aside the judgment of this Court as also that of the KAT and we see that the PSC had, consequent to this, made a third advice on   11.11.2015.   This   action   of   the   PSC   was   apposite because   the   period   between   the   interim   order   of   the Hon’ble Supreme Court dated 03.11.2014 and the final judgment dated 13.10.2015, certainly would have to be excluded while calculating the life of the First Rank List, since,   during   this   period,   there   was   either   a   complete interdiction   on   the   PSC   to   make   advice   or   the   PSC interpreted   the   interim   order   of   the   Hon’ble   Supreme Court to be to that effect. Therefore, this eleven month and odd period was certainly eligible to be added on to the life span of the First Rank List and the PSC rightly made an advice of about 339 candidates against the vacancies reported from February 2014 until the date of the said advice.   This   batch,   thus,   for   all   practical   purposes, became the last batch to be advised from the said rank list.  72. Viewed   from   the   afore   factual   perspective,   it becomes easy to determine the expiry of the First Rank List   because,   going   by   the  first   proviso   to  Rule   13,   it would certainly expire within a period of one month after the   training   of   this   last   batch   commenced.   We   are gratified that the date of commencement of training of this batch is not disputed with all parties conceding that it was on 01.05.2016. Measured so, the rank list would, therefore, expire on 01.06.2016.’’  We are in agreement with the analysis of factual matrix of the case undertaken by the Full Bench.  Having said that, we must affirm   the   conclusion   and   application   of   Rule   13   by   the   Full 35 Bench,   to   hold   that   the   first   Ranked   List   (RL­I)   expired   on 1.6.2016.   26. The interim order passed by the Tribunal on 5.12.2013, in no way interdicted the operation of the first Ranked List (RL­I). As a matter of fact, none of the advised candidates from the first Ranked   List   (RL­I)   had   secured   less   than   49   marks   in   the preliminary examination.  In any case, the original application(s) filed by the appellants before the Tribunal came to be disposed of on 20.2.2014, which order eventually became subject matter of Civil Appeal No. 8536/2015 and connected appeal before this Court.  The operation of the first Ranked List (RL­I) was in a way interdicted for the first time on account of interim order passed by this Court on 3.11.2014, which stood vacated whilst allowing the Civil Appeal on 13.10.2015.  The one­year period referred to in Rule 13 of the 1976 Rules, as per the general application, would   have   expired   on   10.9.2014.     There   was   no   complete interdiction of the stated list until 3.11.2014 and for that reason, the KPSC was justified in issuing advice even after the interim order was passed by the Tribunal, namely, on 20.1.2014 (before the  status quo  order was passed by this Court for the first time 36 on   3.11.2014).     The   final   advice   was   admittedly   issued   on 11.11.2015 after the disposal of civil appeals by this Court on 13.10.2015.  Pursuant to the final (third) advice, the last batch of 339 empanelled candidates from the first Ranked List (RL­I) was sent   for   training   on   1.5.2016,   as   a   result   of   which   the   first Ranked   List   (RL­I)   ceased   to   exist   on   expiry   of   one   month therefrom   i.e.   on   1.6.2016.     This   conclusion   has   been   justly arrived at by the Full Bench disregarding the decision of the KPSC,   dated   26.10.2015   to   treat   the   first   Ranked   List   (RL­I) having ceased to exist due to publication of second Ranked List (RL­II) on 26.5.2015.   The   Full   Bench   also   took   notice   of   the   fact   that   the 27. vacancies were reported after a gap of more than eight months on 12.7.2016   and   that   the   last   (third)   advice   was   made   on 11.11.2015.   The Full Bench taking notice of the settled legal position,   as   expounded   in   (supra), S.S.   Balu     Kerala   Public 16 Service Commission vs. Shanil Kumar ,   Lal Sudheer & Ors. 17 , vs.   Kerala   State   Road   Transport   Corporation   &   Anr. Secretary, Kerala Public Service Commission vs. Sheeja P.R. 16 (2002) 1 KLT 604 17 (2003) 1 KLT 329 37 18 & Anr.   and   Nair Service Society vs. Distt. Officer, Kerala 19 , went on to hold that by Public Service Commission & Ors. now it is well established that the Commission (KPSC) cannot advise any candidate after the expiry of a Ranked List, even to an NJD vacancy, if such vacancies are reported after the expiry of the list in question.  We agree with this opinion of the Full Bench. Admittedly,   all   the   appellants   were   empanelled   in   the   first Ranked List (RL­I), which, as aforementioned, had ceased to exist on 1.6.2016.  Resultantly, the appellants cannot set up any claim in respect of vacancies reported thereafter.   The NJD vacancies reported   after   1.6.2016   must   be   filled   up   from   amongst   the empanelled candidates in the fresh Ranked List (i.e. the second Ranked List (RL­II) published on 26.5.2015 or the third Ranked List (RL­III) published on 14.3.2019, as the case may be). We will revert to the third issue, which has now become a 28. side issue and insignificant to the case on hand ­ as to whether the maxims ­  actus curiae neminem gravabit  and  lex non cogit ad impossibilia   will come to the aid of the appellants.   From the analysis of factual matrix of the case on hand, it becomes evident 18 (2013) 2 SCC 56 19 (2003) 12 SCC 10 38 that there was no complete interdiction of the  first Ranked List (RL­I) published on 11.9.2013 until the order of  status quo  was passed on 3.11.2014 by this Court.   It is true that despite the order of   , the second Ranked List (RL­II) came to be status quo published on 26.5.2015.  According to the respondents, the order of   status   quo   must   be   construed   as   only   restraining   the respondents from giving effect to the first Ranked List (RL­I) in any manner.   Notably, the issue pending consideration in the civil appeal 29. in which the order of   status quo   was passed by this Court on 3.11.2014,   was   in   reference   to   the   directions   given   by   the Tribunal on 20.2.2014 to re­cast the first Ranked List (RL­I) with main   and   supplementary   lists,   and   to   refrain   from   advising candidates   who   had   secured   less   than   49   marks.     As   noted earlier, no candidate with less than 49 marks had been advised either   from   the   final   first   Ranked   List   (RL­I)   published   on 11.9.2013   or   the   second   Ranked   List   (RL­II)   published   on 26.5.2015.     Furthermore,   this   Court   while   disposing   of   Civil Appeal No. 8536/2015 and connected appeal on 13.10.2015, to which the appellants were also party, did not issue any direction to the respondents to report about the existing NJD vacancies at 39 the relevant time or otherwise, to KPSC, so as to accommodate the remaining empanelled candidates from the first Ranked List (RL­I) before giving effect to the second Ranked List (RL­II) dated 26.5.2015.   30. Be it noted that grievance about publication of the second Ranked List (RL­II) during the pendency of appeal before this Court   and   despite   the   order   of   status   quo ,   was   not   pursued before this Court on behalf of the appellants.  We find force in the argument of the respondents that the order of  status quo  though interdicted   processing   of   the   first   Ranked   List   (RL­I),   that restriction stood lifted with setting aside of the decisions of the Tribunal   and   the   High   Court   and   allowing   the   appeal   on 13.10.2015.    Sans  any direction by this Court and challenge to publication   of   the   second   Ranked   List   (RL­II)   on   26.5.2015, nothing came in the way of the respondents to proceed with the final   advice   made   on   11.11.2015   relating   to   339   empanelled candidates   from   the   first   Ranked   List   (RL­I),   who   in   turn, commenced their training on 1.5.2016.  31. Considering   the   indisputable   facts   and   unexceptionable finding recorded by the Full Bench which commends to us, it must follow that the appellants were not entitled to base their 40 claim   in   reference   to   the   first   Ranked   List   (RL­I),   which   had ceased   to   exist   on   1.6.2016,   by   filing   writ   petition(s)   on 12.10.2017 for the stated reliefs.  As the first Ranked List (RL­I), in law, ceased to exist from 1.6.2016, no relief could be granted to  the appellants   and   the   principles   of   actus  curiae  neminem  and  will be of no avail, as it gravabit lex non cogit ad impossibilia  was not a case of any prejudice caused to the appellants on account of Court order as such. 32. Having said thus, we uphold the judgment of the Full Bench of the High Court, which is impugned in these appeals. 33. Accordingly, these appeals fail and the same are accordingly dismissed   with   no   order   as   to   costs.     Pending   interlocutory applications, if any, shall stand disposed of. ..................................J.       (A.M. Khanwilkar) ..................................J.   (Dinesh Maheshwari) New Delhi; April 24, 2020.