ASHOK KUMAR RATILAL PATEL vs. UOI

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION   CIVIL   APPEAL     NO.5225         OF    2012     (arising out of SLP(C)No.10577 of 2011) ASHOK KUMAR RATILAL PATEL       …. APPELLANT VERSUS UNION OF INDIA AND ANOTHER   ….RESPONDENTS J  U  D  G  M  E  N  T    SUDHANSU   JYOTI     MUKHOPADHAYA,     J.    1. Leave  granted.   This  appeal  has  been  rd preferred against the order dated 23  March, 2011  JUDGMENT passed by the Gujarat High Court whereby the High  Court  dismissed  the  writ  petition  and  affirmed  the order of cancellation of offer of appointment  as was issued to the appellant. 2. The appellant who was initially appointed on  th 25  August, 2000 as Director, Computer Department  in  the  Hemchandracharya  North  Gujarat  University  Page 1 2 (hereinafter  referred  to  as  the  ‘North  Gujarat  University’)  in  the  scale  of  pay  of  Rs.12,000­ 420­18,300,  applied  for  the  appointment  to  the  post  of  Director  on  deputation  pursuant  to  an  th  advertisement  No.Estt.09­(01)2009  dated  13 September, 2009 published in the Newspaper (Times  nd of  India)  by  the  2   respondent.  By  the  said  advertisement  the  candidates  were  informed  that  the  pre­revised  scale  of  pay  of  the  post  of  Director  is  Rs.14,300­400­18,300  with  further  intimation  that  the  said  scale  of  pay  will  be  revised  to  the  pay  band  +  Grade  Pay  of  PB­4  Rs.37,000­67,000  +  8,700.  Applications  were  called  for  from  amongst  suitable  and  eligible  JUDGMENT persons  having  Master  Degree  with  12  years’  experience in Teaching or Research in Central or  State Government or University.  th  3. The  appellant  in  his  application  dated  24 September,  2009  shown  details  of  his  qualifications  in  the  prescribed  proforma,  Page 2 3 including  the  scale  of  pay  as  he  was  receiving,  as shown below: “11. Employment  Record  (details  in  reverse 

expecting, as mentioned below: JUDGMENT “ PART­B 1. (a)  Present  Pay  Scale  :  Rs.12000­420­ 18300 (University/State  Govt.)  (Pay  likely  to  th revise as per 6  pay) (i) Basic Pay Rs.15,780.00 (ii) Dearness Pay+DA Rs.19,015.00 (iii) Others Rs.03,559.00 ­­­­­­­­­­­­­­­­ Total Rs.38,354.00 ========= Page 3 4 (b) Basic Pay expected: as    per     AICTE      norms.” 4. The  case  of  the  appellant  was  considered  nd  along with others and after due selection the 2 th  respondent issued an offer of appointment on 15 February,  2010  and  the  letter  was  forwarded  to  the  Registrar,  North  Gujarat  University  requesting the University to obtain acceptance of  the above offer from the appellant and forward it  th to the Council (AICTE) by 26  February, 2010. In  the said letter, it was further requested that in  the  event  of  the  acceptance  of  the  above  offer,  the  appellant  may  be  relieved  as  early  as  possible so as to enable him to join the Council  JUDGMENT th latest  by  13   March,  2010.   The  relevant  terms  and  conditions  for  deputation  attached  with  the  th offer letter dated 15  February, 2010 are quoted  hereunder: “TERMS & CONDITIONS FOR DEPUTATION 1. Period  of  deputation:  The  deputation  shall  be  for  a  period  of  one  year  and  extendable  for  a  total  period  of  not  exceeding  three  years  on  yearly  basis  Page 4 5 w.e.f.  the  date,  the  offer  assumes  the  charge of the post. 2. Post  and  scale  of  pay:  Director  PB­4  Rs.37,400­67,000 + Rs.8700 (Grade Pay). 3. Pay: During the period of deputation Dr.    PATEL   ASHOK     RATILAL     will have the either  to  get  his/her  pay  fixed  in  the  deputation  post  under  the  operation  of  normal rules or to draw pay of the post  held  by  him  in  the  parent  Department  plus  a  deputation  (duty)  allowance  in  accordance  with  and  subject  to  the  conditions,  as  modified  from  time  to  time  and  such  other  general  or  special  orders  issued  by  the  Ministry  of  Finance.” th  5. The  appellant  by  his  letter  dated  20 nd February,  2010  informed  the  2   respondent  his  readiness  and  acceptance  to  join  the  post  of  Director, AICTE, New Delhi. He also informed his  parent University to relieve him to join AICTE on  JUDGMENT deputation  within  the  joining  date  suggested  by  the  Council,  as  evident  from  the  letter  dated  th 20  February, 2010 and is quoted hereunder: “Hemchandracharya North Gujarat University P.B.No.21, University Road Patan – 384265(N.G) th Dated 20  February, 2010 NAAC  Accredited “B” (CGPA) State  University Page 5 6 To Chief Administrative Officer All India Council for the Technical  Education, New Delhi. Subject : An Application for the post of  “DIRECTOR”  on         Deputation (Dr. A.R. Patel) Ref.    An advertisement letter from  th your office dated 15      February, 2010, with Ref. No.: FNo.2­  4/07/ AICTE/             Rectt./Estt/2009/815. JUDGMENT Page 6 7 Sir, With  respect  to  above  subject,  I  am  thankful  to  Council  for  opportunity  given  to me for work as a Director on deputation  basis at AICTE. I am a Director at Computer  Department  of  H.  North  Gujarat  University  in  Pay  Scale  of  Rs.16400­450­20900­500­ 22400,  with  present  basic  pay  Rs.19100/­.  th  (To be revised, very shortly, as per the 6 Pay UGC Pay Scale of PB­1, Rs.37400­67000 +  Rs.10,000 (Academic grade pay). I  hereby  accept  the  offer  of  post  of  Director  at  AICTE,  with  my  present  pay  as  described  above,  I  have  requested  my  University  to  relieve  me  to  join  AICTE  on  deputation within joining date suggested by  Council.  Hence, I will join the Council as  soon as HNG University relieve me.   Thanking you Yours sincerely )” (Dr. Ashok R. Patel 6. The  North  Gujarat  University  in  turn  by  th nd  letter  dated  5   March,  2010  informed  the  2 JUDGMENT respondent  the  approval  of  deputation  given  by  the  Executive  Council  of  the  North  Gujarat  University  with  further  information  that  the  th appellant  will  be  relieved  on  17   March,  2010.  nd The  2   respondent  was  further  informed  that  the  present  basic  pay  of  the  appellant  is  Rs.19,100  in  the  pay  scale  of  Rs.16,400­450­20,900­500­ Page 7 8 22,400 and very shortly the same will be revised  th as  per  the  6   Pay  Commission  and  will  be  fixed  in  Revised  Pay  Band  +  Academic  Grade  Pay  of  nd  Rs.37,400  –  67,000  +  Rs.10,000.  The  2 respondent  on  receipt  of  the  said  letter  issued  th the  impugned  letter  dated  11   March,  2010  and  withdrew  the  offer  of  appointment  of  the  appellant  on  the  ground  that  deputation  from  higher post to lower post is not admissible under  rules.   The relevant portion of the ground given  th in the impugned letter dated 11  March, 2010 is  extracted hereunder: “I  am  directed  to  inform  you  that  your  office  vide  their  letter  No.Estt/1572/2010  th dated 5  March, 2010 has informed that your  present  basic  pay  is  Rs.19,100  in  the  pay  scale  of  Rs.16400­450­22400  and  very  shortly  it  will  be  revised  as  per  the  UGC  th 6  Pay Commission and will be fixed in the  revised  pay  band+Academic  Grade  Pay  ofRs.37400­67000+Rs.10,000/­.  The  post  of  Director,  in  AICTE,  offered  to  you  is  in  the  revised  bay  band  of  Rs.37400­ 67000+Rs.8700/­,  which  is  a  lower  grade.  Deputation  from  higher  post  to  lower  post  is  not  admissible  under  rules,  the  aforesaid  offer  letter  dated  15­2­2010  issued  to  you,   hereby  stands  withdrawn  with immediate effect.” JUDGMENT Page 8 9 7. The cancellation of offer of appointment was  followed  by  another  advertisement  which  was  challenged by the appellant initially by filing a  th representation  dated  20   January,  2011  but  having not received any information he preferred  a writ petition before the Gujarat High Court.  8. The Division Bench of the Gujarat High Court  rd by  the  impugned  judgment  dated  23   March,  2011,  dismissed  the  writ  petition  on  the  ground  that  the  appellant  has  no  right  to  claim  entitlement  to  the  post  of  Director  and  cannot  compel  the  respondent to take him on deputation.  9. Learned  Counsel  appearing  on  behalf  of  the  appellant  submitted  that  the  case  of  the  JUDGMENT appellant  was  not  a  case  of  transfer  on  deputation  but  was  a  case  of  appointment  on  deputation after following all due procedures for  appointment  and  selection.  In  absence  of  any  illegality  in  selection,  it  was  not  open  to  the  Respondents  to  cancel  the  offer  of  appointment.  Such action is arbitrary and violative of Article  14 of the Constitution of India. Page 9 1 10. On  the  other  hand,  according  to  the  respondents, they having realised that the pay of  the parent department of the appellant could not  be paid as he was getting higher pay as Director  in  the  North  Gujarat  University,  the  offer  of  deputation  was  withdrawn.  It  was  further  contended  that  a  person  getting  higher  scale  of  pay  cannot  be  deputed  against  a  lower  scale  of  pay and the appellant has no right to claim his  entitlement to the post of Director, AICTE. 11. Ordinarily transfers on deputations are made  as  against  equivalent  post  from  one  cadre  to  another,  one  department  to  another,  one  organisation  to  another,  or  one  Government  to  JUDGMENT another;  in  such  case  a  deputationist  has  no  legal right in the post.   Such deputationist has  no right to be absorbed in the post to which he  is  deputed.  In  such  case,  deputation  does  not  result into recruitment, as no recruitment in its  true  import  and  significance  takes  place  as  the  person is continued to be a member of the parent  service.  Page 10 1 12. However,  the  aforesaid  principle  cannot  be  made  applicable  in  the  matter  of  appointment(recruitment)  on  deputation.  In  such  case,  for  appointment  on  deputation  in  the  services  of  the  State  or  organisation  or  State  within  the  meaning  of  Article  12  of  the  Constitution of India, the provisions of Article  14 and Article 16 are to be followed.  No person  can  be  discriminated  nor  it  is  open  to  the  appointing  authority  to  act  arbitrarily  or  to  pass any order in violation of Article 14 of the  Constitution of India.  A person, who applies for  appointment on deputation has indefeasible right  to  be  treated  fairly  and  equally  and  once  such  JUDGMENT person is selected and offered with the letter of  appointment  on  deputation,  the  same  cannot  be  cancelled except on the ground of non­suitability  or unsatisfactory work.  13. The  present  case  is  not  a  case  of  transfer  on  deputation.  It  is  a  case  of  appointment  on  deputation for which advertisement was issued and  after due selection, the offer of appointment was  Page 11 1 issued  in  favour  of  the  appellant.   In  such  circumstances, it was not open for the respondent  to argue that the appellant has no right to claim  deputation  and  the  respondent  cannot  refuse  to  accept  the  joining  of  most  eligible  selected  candidate  except  for  ground  of  unsuitability  or  unsatisfactory performance.   th 14. In  the  advertisement  dated  13   September,  2009, the pre­revised scale of pay of the post of  Director  was  shown  at  Rs.14,300­400­18,300.  It  was  mentioned  that  the  said  pay  scale  will  be  revised to the pay band + grade pay of Rs.37,000­ 67,000  +  8700.  No  stipulation  was  made  therein  that  a  person  receiving  higher  pay  of  scale  or  JUDGMENT higher  qualification  is  ineligible  for  appointment  on  deputation.  On  the  contrary,  in  the  offer  of  appointment,  “the  terms  and  conditions  for  deputation”  it  was  specifically  mentioned  that  the  scale  of  pay  of  Director  is  PB­4  Rs.37,400­67,000  +  8700  (Grade  Pay)  with  following stipulation at  Clause 3: Page 12 1 “3. Pay:     During     the     period     of    deputation     Dr.        PATEL   ASHOK     RATILAL     will     have     the     either           get to       his/her       pay       fixed       in      the        deputation    post      under      the      operation      of       normal   rules     or    to    draw     pay     of    the     post        held    by     him      in     the      parent      Department        plus    a   deputation      (duty)      allowance      in       accordance    with      and      subject      to     the        conditions,    as     modified      from      time      to       time    and      such      other      general      or     special        orders     issued       by      the       Ministry       of       Finance.  ”  (emphasis added)   Once  such  terms  and  conditions  for  nd deputation was intimated by the 2  respondent to  the  North  Gujarat  University,  it  was  for  the  appellant  to  decide  whether  he  will  accept  the  scale of pay as was offered or will continue to  receive his fixed pay on deputation as per Clause  th  3.  The  appellant  by  his  letter  dated  20 JUDGMENT February, 2010, accepted the offer and had shown  his  desire  to  join  the  post  of  Director,  AICTE  with  the  pay  as  mentioned  in  the  said  letter;  such  acceptance  being  in  consonance  with  the  terms and conditions of deputation and the offer  th of  appointment  dated  15   February,  2010,  it  was  nd not  open  for  the  2   respondent  to  cancel  and  withdraw  the  offer  of  appointment.  Going  by  the  Page 13 1 principles  as  referred  above,  we  are  constraint  to state that the High Court failed to appreciate  the  difference  between  “transfer  on  deputation”  and  “appointment  on  deputation”  and  erred  in  holding that the appellant has no right to claim  entitlement  to  the  post  of  Director.  As  the  appellant  was  selected  after  due  selection  and  was  offered  appointment  on  deputation,  and,  in  absence  of  any  valid  ground  shown  by  the  respondents,  we  hold  that  the  appellant  has  a  right  to  join  the  post  and  the  respondents  were  bound to accept his joining.    15. For  the  reasons  aforesaid,  the  impugned  th  order  of  withdrawal  of  appointment  dated  11 JUDGMENT March,  2010  and  the  order  of  the  Division  Bench  of  Gujarat  High  Court  cannot  be  sustained  and  they  are  accordingly  set  aside.  As  the  post  of  Director is vacant, in view of the interim order  th of this Court dated 9  May, 2011, we direct the  nd 2   respondent  to  accept  the  joining  of  the  appellant for a period of one year on deputation  which  is  to  be  counted  from  the  date  of  his  Page 14 1 joining  and  other  terms  and  conditions  of  deputation  will  remain  same.  The  North  Gujarat  University  is  directed  to  relieve  the  appellant  nd with  further  direction  to  2   respondent  to  accept  the  joining  of  the  appellant  within  one  week from the date of reporting by the appellant.  The  appeal  is  allowed  with  the  aforesaid  observations  and  directions.  There  shall  be  no  order as to costs. ………..……………………………………………..J.       ( G.S. SINGHVI ) ……………………………………………………….J.      ( SUDHANSU JYOTI MUKHOPADHAYA ) NEW DELHI, JULY 16, 2012. JUDGMENT Page 15