THE STATE OF ODISHA vs. ANUP KUMAR SENAPATI

1 REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 7295 OF 2019 (ARISING OUT OF S.L.P. (C) NO.8343 OF 2019) STATE OF ODISHA & ANOTHER …PETITIONER(S) VERSUS ANUP KUMAR SENAPATI & ANOTHER …RESPONDENT(S) WITH CIVIL APPEAL NO. 7298 OF 2019 (ARISING OUT OF S.L.P. (C) NO.29313 OF 2018) CIVIL APPEAL NO 7301 OF 2019 (ARISING OUT OF S.L.P. (C) NO.32409 OF 2018) CIVIL APPEAL NO. 7296 OF 2019 (ARISING OUT OF S.L.P. (C) NO.16964 OF 2018) CIVIL APPEAL NO. 7297 OF 2019 (ARISING OUT OF S.L.P. (C) NO.17416 OF 2018) CIVIL APPEAL NO. 7304 OF 2019 (ARISING OUT OF S.L.P. (C) NO. 22309 OF 2019 ARISING OUT OF DIARY NO.31807 OF 2018) CIVIL APPEAL NOS.  7299­7300 OF 2019 (ARISING OUT OF S.L.P. (C) NOS.31110­31111 OF 2018) Signature Not Verified CIVIL APPEAL NO. 7302 OF 2019 (ARISING OUT OF S.L.P. (C) NO.4261 OF 2019) Digitally signed by NARENDRA PRASAD Date: 2019.12.19 12:57:09 IST Reason: AND  2 CIVIL APPEAL NO. 7303 OF 2019 (ARISING OUT OF S.L.P. (C) NO.6708 OF 2019) J U D G M E N T  ARUN MISHRA, J. 1. The question involved in the appeals is whether the employees are entitled to claim grant­in­aid as admissible under the Orissa (Non­ Government Colleges, Junior Colleges and Higher Secondary Schools) Grant­in­aid Order, 1994 (hereinafter referred to as the ‘the order of 1994’),   after   its   repeal   in   the   year   2004   by   virtue   of   provisions contained in Orissa (Non­Government Colleges, Junior Colleges and Higher   Secondary   Schools)   Grant­in­aid   Order,   2004   (hereinafter referred to as the ‘the order of 2004’). The order of 2004 has also been repealed by Orissa (Aided Colleges, Aided Junior Colleges, and Higher Secondary Schools) Grant­in­aid Order, 2008. 2. Before the promulgation of the Order of 1994, the benefit of grant­in­aid to non­Government educational institutions used to be provided   under   instructions   issued   from   time   to   time   under   the provisions of Orissa Education Act, 1969 (hereinafter referred to as ‘the Act').  The same has been amended in the year 1994 by insertion of the provisions contained in Section 7­C, extracted hereunder: 3 “ 7­C. Grant­in­aid –   (1)   The State Government shall within the limits of its economic capacity, set apart a sum of money annually for being given as grant­in­aid to private Educational Institution in the State. (2) No   order   according   permission   or   approval   or   recognition under this Act, whether prior to or after the commencement of the Odisha Education (Amendment) Act, 1994, shall entitle any private educational institution to receive grant­in­aid. (3) Save as otherwise provided, no private Educational Institution which has not been recognized by the State Government under this Act shall be entitled to receive any aid from the State Government. (4) Notwithstanding anything contained in any law, rule’ executive order or any judgment, decree or order any Court, no grant­in­aid shall be paid and no payment towards salary costs or any other expense shall be made to any private educational institution or for any post or to any person employed in any such institution after the commencement of the Odisha Education (Amendment) Act, 1994, except in accordance with an order or rule made under this Act. Grant­in­aid where admissible under the said rule or order, as the case may be, shall be payable from such date as may be specified in that rule or order or from such date as may be determined by the State Government: Provided that pending framing of such rule or issue of order, the State Government may, without prejudice to such rule or order, direct   that   private   educational   institutions   which   were   receiving grant­in­aid   and   the   posts   in   such   educational   institutions   in respect of which grant­in­aid was being released shall continue to be paid such amount as grant­in­aid as was being paid to them immediately   prior   to   commencement   of   the   Odisha   Education (Amendment) Act, 1994. (4­a) The   grant­in­aid   to   be   borne   by   the   State   Government   on account   of   placement   of   a   teacher   in   an   aided   educational institution receiving University Grants Commission scales of Pay under   the   Career  Advancement   Scheme,   shall   be   limited   to   the extent as may be admissible by computing the period of service rendered by him against an approved post with effect from the date of completion of five years of service against such approved post: Provided that nothing in this Sub­section shall be construed as to affect the seniority or any other conditions of service of such a teacher. (4­b) Notwithstanding anything contained in any judgment, decree or   order  of   any  Court   to   the   contrary,   any   instructions   issued, st actions taken or things done on or after the 1   day of January, 1986 in regard to matters provided in Sub­section (4­a) shall be deemed to have been validly issued, taken or done as if the said Sub­section were in force at all material points of time. 4 (5) Notwithstanding   anything   contained   in   any   law,   rule, executive order or any judgment, decree or order of any Court the following categories of private educational institutions shall only be eligible for consideration for payment of grant­in­aid. (a) Upper   Primary   Schools   imparting   instructions   or courses   prescribed   by   the   State   Government   to standards   or   classes   VI   and   VII   or   Sanskrit   Tolls imparting equivalent courses and Madrasas imparting equivalent courses in standards or classes from I to VII or any one or more of such classes. (b) High   Schools   imparting   instructions   or   course   for High   Schools   Certificate   Examination   conducted   by the   Board   of   Secondary   Education,   Odisha   or institutions   imparting   Madhyama   Course   of   Sri Jagannath   Sanskrit   University   and   Madrasas imparting equivalent course. (c) Higher   Secondary   Schools   or   junior   Colleges imparting instructions or course for Higher Secondary Examination   conducted   by   the   Council   of   Higher Secondary   Education,   Odisha   or   institutions imparting Upasastri course of Sri Jagannath Sanskrit University and Madrasas imparting equivalent course. (d) Colleges imparting course for B.A. B.Sc. or B.Com. degrees   of   the   Utkal,   Berhampur   and   Sambalpur Universities   and   Shastri   of   Sri   Jagannath   Sanskrit University. (6) No educational institutions imparting any other courses of studies   except   those   provided   in   Sub­section   (5)   shall   be eligible   for   a   grant­in­aid   from   Government.     Educational institutions   established   and/or   managed   by   Urban   Local Bodies,   Zilla   Parishads,   Panchayat   Samitis,   and   Grama Panchayats,   Public   Sector   Undertakings   or   Companies   or statutory bodies shall not be eligible for grant­in­aid under this Act.  (7) A Governing Body or Managing Committee  desirous of availing the facility of grant­in­aid shall make an application for the purpose  within such period  and shall furnish such information   and   documents   including   audited   statement   of accounts of the institutions as may be prescribed.   It shall furnish with the application an undertaking to the effect that grant­in­aid   sanctioned   for  the   purpose   or  meeting  part   or whole   of   the   salary   costs   shall   be   disbursed   directly   to employees concerned and to refund any excess inadmissible payment that may have been made. (8) Notwithstanding   anything   contained   in   any   law,   rule, executive order or any judgment, decree or order of any court, the private Educational Institutions covered under clauses (a) st and (b) of sub­section (5) recognized after the 31        March, 2008 5 shall   not   be   entitled   for   any   Grant­in­aid   from   the   State Government save as provided in sub­section (9). (9) The private Educational Institutions referred to in clause (b) of sub­section (5) located in a Grama Panchayat or in a st Municipality,   which  is   first   recognized  after  the   31   March 2011 shall not be entitled for any Grant­in­Aid from the State Government."                                           (emphasis supplied)  It is apparent from the provisions contained in Section 7­C(1) that the aid to be provided by the Government shall be within the limits of its economic capacity and for that purpose money had to be set apart annually to be disbursed to private Educational Institution. Mere fact that an institution has been recognised under the Act, shall not entitle a private Educational Institution to receive grant­in­aid as of right and no private educational institution, which is not recognised by   the   State,   shall   be   entitled   to   claim   any   aid   from   the   State Government.  Section 7­C(4) provides notwithstanding any law, rule, executive order or any judgment, decree or order of any court, the private   educational   institution  shall  not  be   entitled   to   receive   aid except under the order or rules under the Act after the commencement of Odisha Education (Amendment) Act, 1994.   The grant­in­aid to be released under the provisions of the Order of 1994, shall be payable from such date as may be determined by the State Government.  The State Government has the right to determine the date for making payment of grant­in­aid.   The proviso to Section 7­C(4) enables the State   Government   to   continue   grant­in­aid   to   institutions   already 6 receiving it.  Section 7­C(5) specifies the categories of the educational institutions eligible to be considered for payment of grant­in­aid. In exercise of the powers under the provisions of Section 7­C of 3. the Act, the Order of 1994 was issued by the Government published in the   Orissa  Gazette   on  21.11.1994.     It  provided   grant­in­aid   to   be released with to the approved posts only.  Paragraph 3 of the Order of 1994   specified   the   categories   of   the   institutions   eligible   for   being notified as Aided Educational Institutions.  Paragraph 4 of the Order of 1994 deals with the classification of the Educational Institutions and   the   posts   in   such   Institutions.     Paragraph   4   is   extracted hereunder:  “4.  For the purposes of this Order, Non­Government Educational Institutions specified in Sub­Paras (1) and (2) of Para 3 and the posts   in   such   institutions   shall   be   classified   into   the   following categories namely: ­  A   –   Category  I   (i)   Non­Government   Educational   Institutions   and approved posts in such institution which have received grant­in­aid from   Government   or   in   respect   of   which   grant­in­aid   has   been sanctioned   by   Government   prior   to   the   commencement   of   the Amendment Act,  (ii)    Other   posts  in   non­Government   Educational   Institutions covered under Category­I (i) which were admissible on the basis of workload and prevalent yardstick  and had been  filled up prior to commencement of the Amendment Act, but in respect of which no grant­in­aid had been sanctioned. Note – If a question arises whether a post was admissible on the basis   of   workload   and   prevalent   yardstick,   the   decision   of   the Director shall be final. B – Category II (i) Colleges imparting instructions in and presenting regular candidates for the B.A., B.Sc. or B.Com. Examinations with or without Honours of any of the Universities which have   been st functioning regularly for five years or more by the 1   June 1994 7 after   obtaining   Government   concurrence   or   recognition   and affiliation   of   any   University   or   for   three   years   or   more   if   such institution is located in an educationally backward district, which has not been notified as an Aided Educational Institution and has not received grant in aid from Government for any post. (ii)   Higher   Secondary   Schools   and   Junior   Colleges   conducting courses   in   Arts,   Science   and   Commerce   which   have   been st functioning regularly for five years or more by the 1   June, 1994 after   obtaining   Government   concurrence   or   recognition   and affiliation   of   the   Council,   or   for   3   years   or   more   if   such   an institution is located in any educationally backward district, but which have not been notified as Aided Educational Institution and have not received grant­in­aid from Government for any post. C – Category III Non­Government Educational Institutions of the categories specified in Sub­Paras. – (1) and (2) of Para.3 which have already   been   established   and   have   received   recognition   of Government   and   affiliation   prior   to   the   commencement   of   the Amendment Act but do not come within Categories I or II of this paragraph, and such institutions which may be established and granted recognition by Government under the Act or the provisions made thereunder and affiliation by the University or the Council, as the case may be, after the commencement of this Order.”                                                 (emphasis supplied)  The   Category   I   includes   approved   posts   in   Non­Government Educational   Institutions   receiving   grant­in­aid   before   the commencement of the  Amendment Act, shall continue to receive it . Other posts in Non­Government Educational Institutions admissible for releasing of grant­in­aid were such which had been filled up before the commencement of  Amendment Act.   Category II consisted of the colleges which had been functioning regularly for 5 years or more by 1.6.1994,   after   obtaining   Government   recognition/concurrence   and affiliation of any University.  The period is reduced to 3 years for such institutions   which   are   located   in   educationally   backward   districts. 8 Category III deals with those  institutions   which do not fall in the Category I or Category II and which have already been established and have received recognition of Government and affiliation of University or   Council   before   the   commencement   of   the   Amendment   Act   or thereafter. Paragraph 5 of the Order of 1994 contains a provision that all Educational   Institutions   in   Category   I(i)   of   Paragraph   4   shall   be deemed to be Aided Educational Institutions, however, in respect of Categories II and III, as per provision contained in Paragraph 5(2) it is necessary to fulfil the prescribed conditions. Firstly, an institution has been   functioning   on   regular   basis   after   recognition   from   the Government   and   affiliation   from   the   concerned   University   or   the Council for 5 years or in the educationally backward district for 3 years.   It is provided in Paragraph 5(2)(A)(iii)(a) that the number of institutions   to   receive   grant­in­aid   is   to   be   worked   out   as   per prescribed population ratio.  Under the provisions of Paragraph 5(2)(A) (v) in case number of eligible institutions to be considered for release of grant­in­aid during an academic year are more, the Director had to select   the   educational   institution/institutions   on   considerations   of average enrolment during the three preceding years; performance of the institution; availability of infrastructural facilities; maintenance of discipline and academic standards; and availability of Government or 9 Aided Educational Institution nearby.  It is not a matter of right that the institution is entitled to  claim  grant­in­aid.   The provision for grant­in­aid is made in budget academic year wise.  Besides, there are other requirements as specified in Paragraph 5 of the Order of 1994, such as, the educational institution has run continuously; maintained correct record of admissions and attendance of students; accounts of receipts and expenditure and acquittance rolls   of   salary;   and   other   allowances   paid   to   teaching   and   non­ teaching employees of the institution.  The educational institution has a Governing Body duly constituted and approved under relevant rules. The Governing Body of the educational institution has applied in the prescribed form complete in all respects and in accordance with the procedure laid down in the said Order.   The educational institution has fulfilled all the criteria and the Director has recommended for notification of such an institution for grant­in­aid.  The provisions of Paragraph 5 is extracted hereunder:  “5. (1) All Non – Government Educational Institutions included in Category I (i) of Para 4 shall be deemed to be Aided Educational Institutions for purposes of this Order. (2)   No   Non­Government   Educational   Institution   falling   within Category II or Category III or Para 4 shall be eligible to be notified as an Aided Educational Institution under this Order unless it has fulfilled the following conditions, namely:­ (A)   (i)   An   institution   being   a   Non­Government   Educational Institution falling within Category II has been functioning on a regular basis  after receiving recognition from Government and affiliation from the concerned University or the Council, as the case may be, for 5 years or more, or for 3 years or more if such 10 educational institution is located in an educationally backward st district, prior to 1  day of June 1994.  (ii)   An   institution   being   a   Non­Government   Educational Institution falling within Category II has been established and has   been   functioning   on   regular   basis   after   receipt   of recognition and affiliation for a qualifying period of five years: Provided that the qualifying period shall mutatis mutandis be three years if such an institution is located in an educationally backward   district   or   is   a   women's   educational   institution imparting education exclusively to women. NOTE:   For   the   purposes   of   this   Order,   no   educational institution   shall   be   deemed   to   be   a   women's   educational institution unless it has received recognition and affiliation as such and any such institution shall cease to be a women's educational institution if subsequently it is converted into a co­educational institution.   In the event of such conversion, the   notification   declaring   it   to   be   an   Aided   Educational Institution, if any, shall be modified. (iii)   Notwithstanding   anything   contained   in   this   Order,   no Junior College or Higher Secondary School or college as the case may be, falling under Category III shall be eligible to be notified as an Aided Educational Institution if, ­  (a) in   the   case   of   a   Junior   College   or   a   Higher   Secondary School, there are already two aided Junior Colleges/ Higher Secondary Schools in that Block or if the institution is located within an urban area, there are more Aided Higher Secondary Schools/ Junior Colleges than one for every 50,000 population subject to a minimum of one. (b) In   case   of   a   College,   there   is   already   one   aided   Degree College in that Block or if the Institution is located in an urban area, there is one Aided College for every one lakh population subject to a minimum of one. NOTE – An educational institution conducting B.A., B.Sc. or B.Com. Degree Courses and Junior College or Higher Secondary Courses shall, for the purposes of this Para, be treated as two separate institutions.” 4. As per the provisions contained in Paragraph 9(1) of the Order of 1994, a teaching or non­teaching post in Category I institution shall be deemed to be an approved post for which grant­in­aid has been 11 sanctioned at any time before insertion of Section  7­C.   The post which is not covered by Paragraph 9(1), shall be eligible for approval inter alia  subject to conditions that the post was admissible as per the work­load and the prevalent yardstick before insertion of Section 7­C. A post in an Educational Institution falling in Category II was also admissible   inter alia   as per work­load and yardstick prescribed vide Annexure III.   For Category III post in the institution, more or less similar riders have been made.  Paragraph 9(2)(E) provides that post has to be filled up for the 5. qualifying period on a full­time basis, not on an honorary or part­time basis,   as   per   the   procedure   laid   down   in   the   Act,   Rules,   and instructions and persons should be qualified to hold such a post. Paragraph   9(4)   provides   for   the   date   of   eligibility   of   a   post.     The provisions contained in Paragraph 9(4) are extracted hereunder: “9. (4) (i) The date of eligibility of a post in respect of which grant­in­ aid has been sanctioned prior to commencement of the Amendment Act shall be the date on which the posts were admitted to the fold of grant­in­aid for the first time. (ii) The date of eligibility of a post for which grant­in­aid has not been sanctioned shall be the first day of the academic year following the date on which an approved post completes the qualifying period as applicable to the post: Provided   that   the   date   of   eligibility   in   respect   of   a   post   in   an educational institution coming within category II or III shall in no case be a date prior to 1­6­1994.” 12 6. As per Paragraph 10(3), a post in Category I institution for which no grant­in­aid has been sanctioned before the commencement of the Amendment Act shall be eligible to receive grant­in­aid at the rate to be increased phase­wise manner. As   per   provisions   in   Paragraph   16   of   the   Order   of   1994,   a 7. proposal   for   obtaining   grant­in­aid   has   to   be   submitted   by   the Governing Body to the Director and unless a person is lawfully and validly appointed and possesses qualification and experience shall be not   eligible   for   receiving   grant­in­aid.     Paragraph   16   is   extracted hereunder:   “16. (1) On receipt of a proposal from the Governing Body under Para 15, the Director shall examine each case and if he is satisfied that   the   person   proposed   by   the   Governing   Body   is   eligible   to receive grant­in­aid against an approved post, he shall make an order to that effect.   Where the Director is satisfied that a person proposed by the Governing Body is not eligible to receive grant­in­ aid, his decision shall be communicated to the Governing Body.  For the purpose of satisfying himself as to the eligibility of a person to receive   grant­in­aid,   the   Director   may   call   for   any   information, clarification   or   document   that   he   considers   necessary   for   the purpose. (2) No person shall be eligible to receive grant­in­aid against an aided post unless –  (i) he has been lawfully and validly appointed to that post by the competent   authority   in   accordance   with   the   law,   rules,   and instructions in force at the time of his appointment and has been continuing to hold that post on and beyond the date of eligibility of the post to receive grant­in­aid; and (ii) he possessed educational qualifications and experience required for holding that post at the time of his recruitment or on the date the post was admissible to grant­in­aid, whichever is later.” 13 8. It is apparent from the provisions that grant­in­aid cannot be claimed as a matter of right merely on completion of the prescribed period.   It is dependent upon fulfilment of various conditions.   The Director is competent to examine the case concerning the post filled up before 1.6.1994. Moreover, it is discretionary to avail the benefit of grant in aid. There is no compulsion for the institution to apply for it. 9. The Government considering the financial constraint has decided to repeal the Order of 1994 substituting it by Order of 2004 with effect from 5.2.2004, promulgated in exercise of powers conferred under Section 7­C(4) of the Act.   A significant departure had been made instead of salary cost to be given to the institution of the staff under the Order of 1994, the concept has been changed to block grant, which shall be a fixed sum of grant­in­aid determined by the taking into account salary and allowance as on 1.1.2004.  The quantum of block grant has been made dependent upon the economic capacity of the Government as provided in Section 7­C(1) of the Act and it shall not deal with the salary and allowance payable to any such employee by the Governing Body from time to time.  Paragraph 3 is reproduced hereunder:   “ 3. Admissibility of Grant­in­aid ­ (1) Every private educational institution   being   a   Non­Government   college,   Junior   College   or st Higher Secondary School which has become eligible by the 1  June 1994 to be notified as aided educational institution pursuant to the Grant­in­aid Order, 1994 shall be notified by the Government as required under Clause (b) of Section 3 of the Act and the institution 14 so notified shall be entitled to receive grant­in­aid, by way of block grant, determined in the manner provided in the sub­para (2) :  Provided that a college, in order to be eligible to be notified as an aided   educational   institution,   must   not   have   more   than   two ministerial staff and two peons. (2) The block grant payable to the private educational institutions under sub­para (1) shall be a fixed sum of grant­in­aid, which shall be determined by taking into account the salaries and allowances, st as   on   the   1   day   of   January,   2004,   of   the   teaching   and   non­ teaching employees of the educational institution which has become st eligible   to   receive   grant­in­aid   by   the   1   day   of   June,   1994   in accordance   with   the   Grant­in­aid   Order,   1994,   but   the determination of the quantum of such block grant shall be within the limits of economic capacity of Government as mentioned in Sub­ section (1) of Section 7­C of the Act and shall have no linkage with the   salary and  allowance  payable   to  any  such   employee   by  the Governing Body from time to time : Provided that no educational institution shall be notified to receive such   block   grant   unless   it   satisfies   the   performance   criteria   as envisaged in Clause (ii) and (vii) of Sub­section (1) of Section 7­D of the Act.” 10. The provision as to repeal and saving contained in Paragraph 4 of the Order of 2004 is extracted hereunder:  “ 4. Repeal and saving  – (1) The Odisha (Non­Government Colleges, Junior Colleges, and Higher Secondary Schools) Grant­in­aid Order, 1994 is hereby repealed, save for the purposes mentioned in sub­ para (1) of para 3.  (2)   Notwithstanding   the   repeal   under   sub­para   (1),   the   private educational institutions  which are  in  receipt  of  any grant­in­aid from Government under the Order so repealed immediately before the date of commencement of this Order shall continue to receive such grant­in­aid, as if the Grant­in­aid Order, 1994 had not been repealed.” The  Order  of  1994  has  been  repealed  save  for  the  purposes mentioned in Paragraph 3(1).   Paragraph 4(2) of the Order of 2004 contains provisions concerning private educational institutions which 15 are in receipt of any grant­in­aid under the Order so repealed, shall continue to receive the same.  Later on, the State Government has promulgated grant­in­aid 11. Order of 2008 notified with effect from 7.1.2009.  The Order of 2004 has been repealed with certain savings. The eligibility of educational institutions is dealt with in Paragraph 3 of the Order of 2004. The eligibility criteria for consideration  of Block Grant  is prescribed in Paragraph 4.  Paragraph 16 provides for components and admissibility of   Block   Grant   and   Paragraph   20   deals   with   repeal   and   saving. Paragraphs 3, 4, 16 and 20 are extracted hereunder:   "3.   Eligible   Educational   Institutions—The   following   Non­ Government   Educational   Institutions   shall   only   be   eligible   for consideration   for   Block   grant   for   being   notified   as   Aided Educational Institutions under Clause (b) of Section 3 of the Act, namely:­  (1) Higher Secondary Schools or Junior Colleges recognised by Government   and   affiliated   to   the   Council   imparting instructions   and   presenting   regular   candidates   for   Higher Secondary Examination in Arts, Science or Commerce streams conducted by the said Council. (2) Colleges recognised by Government and affiliated to any of the Universities imparting instruction and presenting regular candidates   for   the   +3   Arts,   +3   Science   and   +3   Commerce Degree   Examinations   of  the  Utkal,  Berhampur,   Sambalpur, Fakir   Mohan,   North   Orissa   Universities   and   Ravenshaw Unitary University with or without Honours. * 4.    Eligibility  criteria   for  consideration  for  Block  Grant—(1)  The educational   institutions   described   in   Para   3   which   have   been established with recognition of Government and affiliation of the st Council or the Universities as the case may be on or before the 1 June 1998 in respect of Educationally Advanced Districts, on or st before the 1   June 2000 in respect of Educationally Backwards 16 Districts   and   Women’s   Educational   Institutions   established   with st such recognition and affiliation on or before the 1   June 2000 in both   Educationally   Advanced   Districts   and   Educationally Backwards Districts are eligible for Block Grant to be determined in the manner specified in Paragraph­16.  (2) The educational institution to be considered for Block Grant in accordance   with   this   order   shall   have   received   recognition   and affiliation   for   each   course,   stream   and   subject   taught   in   that institution   for   each   academic   year   for   a   continuous   period   of minimum 5 years in respect of Educationally Advanced District and 3   years   in   respect   of   Educationally   Backward   District   and   a Women’s Educational Institution without any break or discontinuity from the date of establishment subject to the provisions of sub­Para (1) : Provided that in case of break or discontinuity, to acquire eligibility, the   said   qualifying   period   shall   be   computed   from   the   date   of revival. * 16.  Components and admissibility of Block Grant – (1) The Block Grant   payable   to   the   Non­Government   Educational   Institution under paragraph 9 shall be a fixed sum of Grant­in­aid, which shall be determined at the rate of 40% of the emoluments calculated at the   initial   of   the   existing   time   scale   of   pay   applicable   to   the employees including existing. Dearness Pay and existing Dearness Allowance as admissible prospectively from the date of Notification of the Grant­in­Aid Order, 2008 in favour of the teaching and non­ teaching employees of the educational institution who have become st eligible to receive Grant­in­aid by 1  day of June 2003.   (2)  The balance emoluments including Dearness Pay and Dearness Allowance after payment under sub­Para. (1) shall be borne by the concerned Governing Body of the Aided Education Institution. * 20.   Repeal and Saving—(1) The Orissa (Non­Government Colleges, Junior Colleges and Higher Secondary Schools) Grant­in­aid Order, 2004 hereinafter referred to as  the Grant­in­aid order is hereby repealed,   save   for   the   purposes   of   such   private   educational institution   being   a   non­Government   College,   Junior   College   or Higher Secondary School which has become eligible under the said order to be notified as Aided Educational Institution to be entitled to receive   Grant­in­aid   by   way   of   Block   Grant   determined   in   the manner provided in the sub­Para. (2) of Paragraph 3 of the Grant­ in­aid Order, 2004.  (2)     Notwithstanding the repeal under sub­Para. (1), the private educational institutions which are in receipt of any Grant­in­aid or 17 Block   Grant   from   Government   under   the   orders   so   repealed immediately before the date of commencement of this Order, shall continue to receive such Grant­in­aid or Block Grant as the case may be as if the Orissa (Non­Government Colleges, Junior Colleges, and Higher Secondary Schools) Grant­in­Aid Order, 1994 and the Grant­in­Aid Order, 2004 had not been repealed." It   is   provided   that   such   institutions   established   with Government recognition and affiliation of Council or Universities, as the case may be, on or before 1.6.1998 and in respect of Educationally Backward Districts and Women's Educational Institutions on or before 1.6.2000 were eligible for Block Grant to be determined in the manner specified in Paragraph 16.  The rate of Block Grant and management's liability has been provided in Paragraph 9.   The institution shall be eligible to grant­in­aid in the shape of Block Grant towards 40% of the salary cost of the approved teaching and non­teaching posts.   The balance   salary   cost   to   be   borne   by   the   Governing   Body   of   the institutions.  The eligibility of posts for Block Grant is to be as per the work­load and yardstick, as provided in Paragraph 10.  The work­load shall   be   determined   regarding   the   actual   enrolment,   strength   of students, number of candidates presented at the Higher Secondary or Degree Examination, etc.  Paragraph 11 deals with the disbursement of Block Grant.   As per Paragraph 12, the Governing Body has to apply in respect of eligible persons to receive Block Grant against approved posts.   Eligibility is conditioned, inter alia, with aforesaid riders.   Paragraph 14 limits the liability of the State Government to 18 provide   grant­in­aid   in   the   shape   of   Block   Grant   to   the   person appointed lawfully and validly against one notified post at any time. The repealing and saving clause contained in Paragraph 20 of the Order of 2008.  There is saving to the institution receiving Block Grant in   the   manner   provided   in   the   Orders   of   1994   and   2004,   shall continue to receive the same. 12. Thereafter, Order of 2009 has been promulgated, notified and implemented with effect from 6.6.2009, containing various provisions in   Paragraph   3   concerning   eligible   educational   institutions, admissibility of the Block Grant is contained in Paragraph 4 and rate and disbursement of Block Grant as per Paragraph 5.   Under the Order of 2009, the Block Grant payable shall be a fixed sum of grant­ in­aid, which shall be determined by taking into account the initial basic pay at the pre­revised time scale of pay plus 7 increments plus Dearness Allowance at the rate of 41% as on 1.1.2004 for teaching and non­teaching employees of such institutions.  The determination of   the   Block   Grant   shall   be   within   the   economic   capacity   of   the Government. It is apparent from the aforesaid Orders promulgated from time to time under the provisions of Section 7­C of the Act that initially the Government made the provisions of full cost salary in the Order of 1994.   It was changed to Block Grant as specified in the Order of 19 2004.   The Block Grant was as per criteria changed and specified further in the Orders of 2008 and 2009, depending upon the financial capacity of the State Government. 13. Shri Ashok Parija, Advocate General appearing for the State of Odisha submitted that the High Court as well as the State Education Tribunal   (for   short,   ‘the   Tribunal’)   erred   and   have   acted   in   gross violation of law to entertain the claims made by the employees.  The applications were filed in the Tribunal during 2011 and 2012, to claim release   of   grant­in­aid   under   the   repealed   Order   of   1994.     The applications   were   filed   belatedly   by   the   employees.   They   were   not entitled to grant­in­aid under the Order of 1994.   The grant­in­aid cannot be claimed as a matter of right.  There are various factors to be taken into consideration for releasing grant­in­aid.  No representation was filed by the employees at the relevant time and they have filed the representations,   writ   petitions,   and   original   applications   belatedly. Divergent views have been taken in different cases by the High Court. The High Court and the Tribunal have opined in some of impugned judgments   and   orders   that   employees   are   entitled   to   grant­in­aid under the Order of 1994, whereas in  Lokanath Behera v. the State of Odisha,  a Division Bench of the High Court has opined that grant­in­ aid cannot be claimed under the Order of 1994, after its repeal.  We 20 have been taken through the scheme of the Act and the provisions of the Orders issued thereunder. 14. Learned   counsel   appearing   on   behalf   of   employees   have submitted   that   right   has   accrued   to   the   employees   to   receive   the grant­in­aid under the Order of 1994 with respect to the posts which were   in   existence   and   the   appointment   had   been   made   before 1.6.1994 on completion of 5 years or 3 years, as the case may be.  The Tribunal has allowed the application in another matter in the year 2010.  Thereafter, writ petitions were filed on the ground of parity to claim similar relief and the representation were filed under the order of   the   High   Court,   which   was   illegally   rejected   by   the   State Government.   Thereafter, original applications were filed before the Tribunal, and the same rightly has been allowed.   The decision in Loknath Behera  case does not lay down law correctly as once the right has accrued and has vested to claim grant­in­aid it cannot be taken away, the orders passed by the Tribunal and High Court granting relief cannot be faulted.  The decision in  Loknath Behera  deserves to be   set   aside.   The   employees   were   entitled   to   approval   of   their appointment and payment of grant­in­aid in terms of Order of 1994. The   Order   of   1994   contains   long­lasting   commitment   towards extending   the   grant­in­aid   benefits   to   the   educational   institutions. The communication of the Higher Education Department, Government 21 of Odisha dated 7.10.2017 indicate that grant­in­aid can be claimed and there is continuing eligibility notwithstanding the repeal of the provisions of the Order of 1994. There is no dispute concerning the method of selection and qualification of the respondents to occupy the respective posts.  Thus, after completion of the qualifying period, the grant­in­aid has been rightly ordered to be released.  An office order was passed on 5.7.2011, informing the respondents that they were approved for payment of 40% of Block Grant in terms of Order of 2008.  Thereafter, cases were filed before the Tribunal.  As some of the colleges are located in educationally backward districts, it would not be appropriate to deny the payment of a benefit under the Order of 1994.     Similar   benefits   have   been   granted   to   a   large   number   of colleges by the Tribunal as well as by the High Court.  The employees cannot be forced to obtain less favourable treatment under the Order of 2008, which provides for 40% of Block Grant where grant­in­aid is available   under   the   Order   of   1994   of   salary,   benefits   of   annual increments, dearness allowance, etc. which are not included in the Order of 2008.  15. It is apparent from the provisions contained in Section 5 of the Act that permission for the establishment of an educational institution is   imperative.     No   private   educational   institution   which   requires recognition shall be established except following the provisions of the 22 Act.   The permission to establish has to be granted on fulfilment of certain conditions as specified in Section 5.  Section 6 deals with the recognition of the educational institution.  The institutions in question are recognised is not in dispute. 16. We   are   concerned   with   Section   7­C   of   the   Act,   which   was incorporated by the Amendment Act of 1994.   Section 7­C makes it apparent that Government has to provide grant­in­aid within the limit of its economic capacity and it has to set apart a sum of money "annually"   for   disbursal   of   grant­in­aid   to   the   private   educational institutions as may be found fit and the institutions/posts have to be approved by the Director for grant­in­aid.  The grant­in­aid is optional and an application has to be filed within the specified time limit by an institution desirous of obtaining it. The release is not automatic, even on an application filed to the State Government.   If the Governing Body of the institution has not received any grant­in­aid from the State Government and opts to receive it, has to apply for that purpose during the current session of the academic year concerned, for which budgetary provision has to be made by the State Government.   An application   for   receiving   the   grant­in­aid   has   to   be   dealt   with considering various factors as enumerated in the Order of 1994 i.e., the post has been filled up continuously for the qualifying period of 5 years/ 3 years, as the case may be, employees to have qualification 23 and experience. It also depends on attendance in the institution, the number   of   students,   work­load,   the   validity   of   the   appointment, various other information has also to be furnished regarding date of appointment and other details as provided in Paragraph 15 of the Order of 1994.  As per Paragraph 16 of the Order of 1994, the Director has to examine each case individually.  In terms of Paragraph 5(2)(v), the   Director   has  to   ascertain   primary   conditions   i.e.,   number   of institutions existing in the area.  The Director shall select educational institution   within   the   permissible   economic   limits   considering   the educational needs of the area, average enrolment within preceding three   years,   average   number   of   students,   performance   of   the institution in the examination, availability of infrastructural facilities, maintenance of discipline and academic standards, ratio of population vis­a­vis to number of institutions and availability of Government or Aided Educational Institution in the nearby area.   The educational institution must have been imparting instruction regularly following the regulations of the University or the Council as the case may be; the Educational Institution has not refused to conduct an examination of the Council or University as the case may be, courses run are only as per the recognition or affiliation.  17. A   Non­Government   Educational   Institution   eligible   to   be   and desirous of being notified as an Aided Educational Institution, has to 24 apply in Form A.  The application shall be made within 3 months from the   date   of   completion   of   the   qualifying   period   of   eligibility.     The Director may extend the period for good and sufficient reasons as provided in Paragraph 7(2) of the Order of 1994.  Further requirement as   provided   in   Paragraph   9   is   that   of   work­load   and   the   other yardsticks.   The work­load shall be determined regarding the actual enrolment during the academic year in which post is admissible for aid and should have completed the qualifying period.  The post has to be filled up on a full­time basis, not on an honorary or part­time basis. If any post admissible for aid based on work­load and yardstick has not been filled up in the manner prescribed, that period shall not be counted towards computation of the qualifying period.  As provided in Paragraph 9(3), the Director, on his satisfaction that a post is eligible for approval, shall issue an order to that effect with prior concurrence of the State Government indicating therein the date from which the post has been approved and the date of eligibility of post to receive the grant­in­aid considering various other factors. 18. It is crystal clear from the scheme of the Order of 1994 that grant­in­aid has to be claimed within the period prescribed and the Director on good and sufficient cause shown may extend the period, otherwise it cannot be claimed.  Even after completion of 5 years and 3 years period, as the case may be, there is no automatic accrual of 25 right for receiving grant­in­aid.   It is dependent upon the opinion of Director which educational institution/institutions shall be the best to cater to the need of the area. 19. The employees have filed representations to claim grant­in­aid under Order of 1994 belatedly for the first time in the year 2011­12 that too according to the directions of the High Court, which were rejected.   Thereafter, they approached the Tribunal by way of filing orig inal applications, whereas on completion of the qualifying period, the institution has to inform the Director to claim grant in aid.   There is no material on record that the institutions have duly applied in the particular   academic   year   and   within   the   time   fixed   for   making application as per the Order of 1994 and there is nothing on the record indicating that the requisite information was furnished.   No such supporting documents have been placed on record.  Be that as it may.  Fact remains that there is no order placed on record whether such prayer if any made by the institution had been rejected as per the Order of 1994.   The representations which have been placed on record are of 2011­12, as the grant­in­aid is annual, dependent upon economic limits and financial viability of the State Government, it was too late in the day to file the original applications or writ petitions in the year 2011­12, claiming the benefit of grant­in­aid under the Order 26 of 1994.   In case employees/institutions were desirous of obtaining grant­in­aid under the Order of 1994, they ought to have taken the steps within the reasonable time in view of the fact that it cannot be claimed as a matter of right, but it depends upon annual budget and fulfilment   of   various   factors   as   contained   in   the   provisions   of   the Order of 1994.   20. In our opinion, the prayer made to release grant­in­aid under the Order of 1994 after its repeal was misconceived and would not be possible for any Government within the economic capacity to release the grant­in­aid retrospectively.     Delay by itself defeats the right, if any, to claim the grant­in­aid which is dependent upon the option of the institution to apply for it.  They may choose not to apply for the grant­in­aid   as   it   comes   with   several   riders   as   imposed   by   the Government.     Thus,   original   applications   filed   belatedly   after   the repeal of the Order of 1994, could not have been entertained at all and the employees filing the applications after repeal of Order of 1994, cannot be said to be entitled for any relief owing to laches having slept over their right, if any, available under the Order of 1994.    The   next   question   which   we   take   up   for   consideration   is 21. concerning the effect of the repeal of the Order of 1994, by the Order of 2004.  The provisions contained in Paragraph 4 of the Order of 2004 27 has repealed the Order of 1994 save for the purposes in Paragraph 3(1).   Paragraph 3(1) provides every private educational institution being a Non­Government College, Junior College or Higher Secondary School which has become eligible by 1.6.1994 to be notified as aided educational institution under the Order of 1994, shall be notified by the Government as required under Section 3(b) of the Act and shall be entitled to receive grant­in­aid by way of block grant in the manner provided in Paragraph 3(2).  The proviso to Paragraph 3 makes it clear that a college to be eligible as an aided educational institution must not have more than two ministerial staff and two peons.  There is no other saving of the Order of 1994.   However, Paragraph 4(2) of the Order of 2004 provides notwithstanding the repeal of the Order of 1994, the private educational institutions which are in receipt of any grant­in­aid from the Government under the Order so repealed shall continue to receive the grant­in­aid as if the Grant­in­aid Order, 1994 had not been repealed.   Thus, it is clear that in case a college is receiving grant­in­aid, with respect to a post, shall continue to receive it under the Order of 1994, however, in case it was not receiving the grant­in­aid as saving of the Order of 1994 is only entitled for block grant under Paragraph 3(1), not eligible for receiving the grant­in­aid under the Order of 1994. The saving of Order of 1994 is for a limited purpose   that   the   institution   shall   continue   to   receive   grant­in­aid 28 concerning the posts which had been sanctioned before the repeal of the order of 1994.  22. Section 6 of the General Clauses Act, 1897 also deals with the effect of repeal, which is extracted hereunder:  “6. Effect  of  repeal.   Where  this Act,  or  any 1  [Central  Act]  or Regulation made after the commencement of this Act, repeals any enactment hitherto made or hereafter to be made, then, unless a different intention appears, the repeal shall not (a) revive anything not in force or existing at the time at which the repeal takes effect; or (b) affect the previous operation of any enactment so repealed or anything duly done or suffered thereunder; or (c) affect any right, privilege, obligation or liability acquired, accrued or incurred under any enactment so repealed; or (d) affect any penalty, forfeiture or punishment incurred in respect of any offence committed against any enactment so repealed; or (e) affect any investigation, legal proceeding or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture or punishment   as   aforesaid,   and   any   such   investigation,   legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment may be imposed as if the repealing Act or Regulation had not been passed.” The provisions contained in Section 6 of the General Clauses Act stipulate that by the repeal of enactment, the benefit given to the person concerned shall not be affected.  However, the repeal shall not revive anything not in force or existing at the time at which the repeal takes place.  The previous operation of any enactment or anything is duly done or suffered thereunder shall not be affected or any right, privilege, obligation or liability acquired, accrued or incurred under 29 any enactment so repealed.  However, the best guide is found in what has been saved is by reference to the repealing provisions in the order of 2004 which are clear and unambiguous. th 23. In   Principles of Statutory Interpretation, 14   Edition by Justice G.P. Singh,  following observation has been made:   “The   distinction   between   what   is,   and   what   is   not   a   right preserved by the provisions of Section 6, General Clauses Act is 1 often one of great fineness .   What is unaffected by the repeal of a statute is a right acquired or accrued under it and not a mere ‘hope 2   or expectation of', or liberty to apply for, acquiring a right   .   A distinction is drawn between a legal proceeding for enforcing a right acquired or accrued and a legal proceeding for acquisition of a right. The   former   is   saved   whereas   the   latter   is   not.    In   construing identical provisions of section 10 of the Hong Kong Interpretation Ordinance, LORD MORRIS speaking for the Privy Council observed: “It may be, therefore, that under some repealed enactment, a right has been given, but that, in respect of it, some investigation or legal proceeding   is   necessary.     The   right   is   then   unaffected   and preserved.  It will be preserved even if a process of quantification is necessary.     But   there   is   a   manifest   distinction   between   an investigation in respect of a right and an investigation which is to decide whether some right should or should not be given.   On a repeal, the former is preserved by the Interpretation Act.  The latter 3 is   not .     The   LORD   CHANCELLOR’S   (LORD   HERSCHELL’S) observations in an earlier Privy Council case, that “mere right to take   advantage   of   an   enactment   without   any   act   done   by   an individual towards availing himself of that right cannot property be 1   Free Lanka Insurance Co. v. Ranasinghe,  (1964) 1 All ER 457, p.462 : 1964 AC 541 (PC); Bansidhar v. State of Rajasthan,  AIR 1989 SC 1614, p. 1621 : 1989 (2) SCC 557. 2   Director of Public Works v. Ho Po Sang,  (1961) 2 All ER 721, p. 731 : (1963) 3 WLR 39 (PC); Bansidhar v. State of Rajasthan, supra; Gajraj Singh v. State Transport Appellate Tribunal, AIR 1997 SC 412, p. 426 : (1997) 1 SCC 650. 3   Director of Public Works v. Ho Po Sang,  (1961) 2 All ER 721, p. 731 : (1963) 3 WLR 39 (PC). Also referred  to in  Free Lanka Insurance Co. v. Ranasinghe,  (1964) 1 All ER 457, p.462 : 1964 AC 541 (PC) [Interpretation of section 6(3). Ceylon Interpretation Ordinance, 1900]; Isha Valimohamad v. Haji Gulam Mohamad,  AIR 1974 SC 2061, p. 2065 : (1974) 2 SCC 484; M.S. Shivananda v. Karnataka State Road Transport Corporation,  AIR 1980 SC 77, p. 81 : (1980) 1 SCC 149;  Kanaya Ram v. Rajinder Kumar,  (1985) 1 SCC 436, p. 441 : AIR 1985 SC 371 ;   Bansidhar v. State of Rajasthan,   AIR 1989 SC 1614, p. 1623 : 1989 (2) SCC 557; Vinod Gurudas Raikar v. National Insurance Co. Ltd.,  AIR 1991 SC 2156, p. 2159 : (1991) 4 SCC 333;   P.V. Mohammad Barmay Sons v. Director of Enforcement,   AIR 1993 SC 1188, p.1192 : (1992) 4 JT 565;   JT 1999 (8) Thyssen Stahlunion GMBH v. Steel Authority of India, 66, pp.98, 108 : AIR 1999 SC 3923, p. 3942;  Ambalal Sarabhai Enterprises Ltd. v. Amrit Lal & Co.,  AIR 2001 SC 3580, p.3589 : (2001) 8 SCC 397. 30 4 deemed a right accrued ”, are not to be understood as supporting the view that if steps are taken under a statute for acquiring a right, the right accrues even if the steps taken do not reach the stage 5 when the right is given , nor do the said observations support the view that if no steps are taken for enforcement of a right come into 6 existence,   the   right   is   not   an   accrued   right .     As   explained   by SINHA,   C.J.   the   observations   of   LORD   HERSCHLL   are   only authority for the proposition that  “the mere right, existing at the date of a repealing statute to take advantage of provisions of the 7   statute repealed is not a right accrued   .   Inchoate or contingent rights and liabilities, i.e., rights and liabilities which have accrued but which are in the process of being enforced or are yet to be enforced are unaffected for clause (c) clearly contemplates that there will be situations when an investigation, legal proceeding or remedy may have to be continued or resorted to before the right or liability 8 can be enforced .   Such a right or liability is not merely a ‘hope’ 9 which is destroyed by the repeal . * It is submitted that as pointed out by SIMON BROWN, L.J., the   two   expressions   are   generally   used   in   saving  legislations   to convey   the   same   idea   and   are   not   mutually   exclusive.     Yet   a possible distinction may be made between cases where some step, after the Act comes into force, is needed to be taken by the claimant for getting the right and cases where the Act, without anything being further done by the claimant confers the right.  In the former class of cases, it would be a right acquired after the necessary step is taken whereas in the latter class of cases it would be a right accrued by mere force of the Act. * The right of a tenant, who has the land for a certain number of years and who has personally cultivated the same for that period ‘to be deemed to be protected tenant’ under the provisions of a statute has been held to be an accrued right which will survive the repeal of 10 the statute  .  Similarly, a right conferred by an Act that every lease shall be deemed to be for a period of ten years is a right acquired 11 and will be unaffected by repeal of the Act .  But the so­called right 4   Abbot v. Minister of Land,  (1895) AC 425, 431: 72 LT 113 (PC). 5   Director of Public Works v. Ho Po Sang,  (1961) 2 All ER 721, p. 732, 733 (PC). 6 Sakharam v. Manikchand,   AIR 1963 SC 354, pp. 356, 357.   See further   Hungerford AIR 1972 SC 1826, p. 1832: (1972) 3 SCC 684;  Investment Trust v. Haridas Mundhra,  Lalji Raja & Sons v. Hansraj Nathuram,  AIR 1971 SC 974, p. 979 : (1971) 1 SCC 721;  Zoharabi v. Arjuna,   AIR 1980 SC 101, p. 102 : (1980) 2 SCC 203 ;   Kanaya Ram v. Rajinder Kumar, (1985) 1 SCC 436, p. 441 : AIR 1985 SC 371 ;  Bansidhar v. State of Rajasthan,  AIR 1989 SC 1614, pp.1621, 1622;  Thyssen Stahlunion GMBH v. Steel Authority of India,  JT 1999 (8) 66, p. 107, 108 : AIR 1999 SC 3923, pp.3947, 3948 : (1999) 9 SCC 334. 7   Sakharam v. Manikchand, supra. 8   Plewa v. Chief Adjudication Officer,  (1994) 3 All ER 323, p.331 : (1995) 1 AC 249 : (1994) 3 WLR 317 (HL) (For this case see also text and note 74, p.588). 9   Aitken v. South Hams District Council,  (1994) 3 All ER 400, p. 405 : (1995) 1 AC 262 : (1994) 3 WLR 33 (HL). 10   Sakharam v. Manikchand , AIR 1963 SC 354 : 1962 (2) SCR 59. 11   Hiralal v. Nagindas , AIR 1966 SC 367 : 1964 (6) SCR 773.  For other vested rights in the context of landlord and tenant,  see  Ishverlal v. Motibhai , AIR 1966 SC 459 : 1966 (1) SCR 31 of a statutory tenant to protection against eviction under a Control of Eviction Act is mere advantage and not a right in the real sense 12   and does not continue after repeal of the Act.   . Similarly on the reasoning that the right of a tenant to get standard rent fixed and not to pay contractual rent in excess of standard rent under a Rent Control Act is only a protective right and not a vested right, it has been  held  that  when  during  the  pendency  of  an  application for fixation of standard rent, the Act is amended and it ceases to apply to the premises in question, the application is rendered incompetent 13 and has to be dismissed as infructuous. * The option given to a grantee to make additional purchases of Crown land on fulfilment of certain conditions under the provisions of the statute was held to be not an accrued right when the statute 14 was repealed before the exercise of the option. A privilege to get an extension of a licence under an enactment is not an accrued right and no application can be filed after the 15 repeal of the enactment for renewal of the licence.   * The right or privilege to claim benefit of condonation of delay is not an accrued right under a repealed provision when the delay had 16 not occurred before the repeal of the said provision. The right of pre­emption conferred by an Act it is remedial right or in other words a right to take advantage of an enactment for acquiring a right to land or other property and cannot be said to have been acquired or accrued until a decree is passed and does not 17 survive if the Act is repealed before passing of the final decree. The   right   of   a   Government   servant   to   be   considered   for promotion in accordance with existing rules is not a vested right and does not survive if the Government takes a policy decision not to fill up the vacancy pending revision of the rules and the revised rules with repeal the existing rules do not make him eligible for 18   promotion.   . 367.  12   Qudrat Ullah v. Bareilly Municipality , AIR 1974 SC 396 : (1974) 1 SCC 202. The same result will follow if the Act ceases to apply to certain tenancies by an amendment made by the  Legislature or  by a  notification issued  by the  Government in  exercise of  a power conferred by the Act:  1995 (1) SCC 104: 1994 AIR SCW 5011 D.C. Bhatia v. Union of India,  ; Parripati Chandra Shekhar Rao v. Alapati Jalaiah,  1995 (3) Scale 197: AIR 1995 SC 1781 : (1995)   3   SCC   709.   (Even   pending   proceedings   will   be   affected);   Ambalal   Sarabhai Enterprises Ltd. v. Amrit Lal & Co. , AIR 2001 SC 3580 : (2001) 8 SCC 397 (pending proceedings will be affected). 13   Vishwant Kumar v. Madanlal Sharma,  AIR 2004 SC 1887, pp.1888, 1889 : (2004) 4 SCC 1. 14   Abbot v. Minister of Lands,  (1895) AC 425, 431 (PC). 15   Reynolds v. A.G. for Nova Scotia,  (1896) AC 240 : 65 LJ PC 16 : 74 LT 108 (PC).  See further   Gajraj Singh v. State Transport Appellate Tribunal,  AIR 1997 SC 412, p.422 : (1997) th 1 SCC 650 (The text in this book from 6  Edition, p.418 is quoted). 16   Vinod Gurudas Raikar v. National Insurance Co. Ltd.,  AIR 1991 SC 2156, p. 2160: 1991 (4) SCC 333. 17   Nirmala Devi v. Renuka , AIR 1973 MP 120 in   Krishna Dass Agarwal v.   approved   Kanhaiyalal,  AIR 1996 SC 3464: 1996 (9) SCC 488. 18   Ramulu (Dr.) v. S. Suryaprakash Rao (Dr.) , AIR 1997 SC 1803, p.1808: 1997 (3) SCC 59. 32 General   savings   of   rights   accrued,   and   liabilities   incurred under a repealed Act by force of section 6, General Clauses Act, are 19 subject to a contrary intention evinced by the repealing Act.   In case   of   a   bare   repeal,   there   is   hardly   any   room   for   a   contrary 20 intention;  but when the repeal is accompanied by fresh legislation on the same subject, the provisions of the new Act will have to be looked into to determine whether and how far the new Act evinces a contrary   intention   affecting   the   operation   of   section   6,   General 21 Clauses   Act.   …..When   a   saving   clause   in   a   new   Act   is comprehensively worded and is detailed, it may be possible to infer that it is exhaustive and expresses an intention not to call for the 22 application of section 6, General Clauses Act. ” 24. It   is   apparent   from   the   aforesaid   discussion   that   what   is unaffected by the repeal of a statute is a right acquired or accrued and not mere hope or expectation of or liberty to apply for acquiring a right.  There is a distinction in making an application for acquiring a 19   Karam Singh v. Pratap Chand , AIR 1964 SC 1305, p. 1309 (para 10) : (1964) 5 SCR 647 ; Ishverlal v. Motibhai,  AIR 1966 SC 459, p.466 : 1966 (1) SCR 367. 20 By a subsequent statute a penal section in an earlier statute ceased to have effect and was also repealed.   It was held that even such a double repeal did not show a contrary intention and prevent prosecution for an offence committed before the repeal;  Commissioner of Police v. Simeon,  (1982) 2 All ER 813 : (1983) 1 AC 234 : (1982) 3 WLR 289 (HL). 21   State of Punjab v. Mohar Singh , AIR 1955 SC 84, p.88 : (1955) 1 SCR 833 ;   Indira Sohanlal v. Custodian of E.P.,   AIR 1956 SC 77, p. 83 : (1955) 2 SCR 1117 ;   Brihan Maharashtra Sugar Syndicate v. Janardan,   AIR 1960 SC 794, p. 795 : (1960) 3 SCR 85; Mahadeolal v. Administrator General of WB,  AIR 1960 SC 936, pp.938, 939 (para 7) : (1960) 3 SCR 578;  State of Kerala v. N. Sami Iyer,  AIR 1966 SC 1415, pp.1417, 1418;  Jayantilal v. , AIR 1971 SC 1193, p.1196 : (1972) 4 SCC 174;  , Union of India T. Barai v. Henry Ah Hoe AIR 1983 SC 150, p.156 : (1983) 1 SCC 177;  Bansidhar v. State of Rajasthan , AIR 1989 SC 1614, p.1619 : (1989) 2 SCC 557;  Manphul Singh Sharma v. Ahmedi Begum , JT 1994 (5) SC 49, p.53 : (1994) 5 SCC 465;   D. Srinivasan v. The Commissioner,   AIR 2000 SC 1250, p.1255 : (2000) 3 SCC 548. For the construction of a Saving Clause which opens with the words ‘Save as expressly provided in this Act',  see   S.N. Kamble v. Sholapur Municipality,  AIR 1966 SC 538 : (1966) 1 SCR 618. For a saving clause which preserves old rights but applies new procedure,  see   Ramachandra v. Tukaram,  AIR 1966 SC 557: 1966 (1) SCR 594. 22   , AIR 1968 SC 162, p.168 : (1967) 3 SCR 833;  Kalawati Devi v. CIT ITO, Mangalore v. Damodar,  AIR 1969 SC 408, p.412 : (1969) 2 SCR 29;  Mahmadhusen Abdulrahim Kalota Shaikh v. Union of India,  (2009) 2 SCC 1 para 34 (f) : (2008) 13 Scale 398.  But see  Tiwari , AIR 1975 SC 902 : (1975) 4 SCC 401, which Kanhaiyalal v. Commissioner of Income­tax holds that the detailed savings contained in section 297, of the Income­tax Act, 1961 are not exhaustive.   Recourse, in this case, was taken to section 6, General Clauses Act for holding that a person's liability for an offence under section 52 of the Income­tax Act, 1922 continued even after its repeal.   In   Commissioner of Income­tax, U.P. v. Shah Sadiq and Sons,  (1987) 3 SCC 516, p.524: AIR 1986 SC 1217. Section 6 of the General Clauses Act was again applied to continue the right of set­off accrued under section 24(2) of the 1922 Act after its repeal by the 1961 Act. [Note: For convenience, the cases/citations in the extracts has been renumbered.]   33 right.  If under some repealed enactment, a right has been given, but on investigation in respect of a right is necessary whether such right should be or should not be given, no such right is saved.  Right to take advantage   of   a   provision   is   not   saved.   After   repeal,   an   advantage available under the repealed Act to apply and obtain relief is not a right which is saved when the application was necessary and it was discretionary   to   grant   the   relief   and   investigation   was   required whether relief should be granted or not.  The repeal would not save the right to  obtain  such  a relief.    The right  of pre­emption  is  not  an accrued   right.     It   is   a   remedial   right   to   take   advantage   of   an enactment. The right of a Government servant to be considered for promotion under repealed rules is not a vested right unless repeal provision contains some saving and right has been violated earlier. 25. In general savings of the rights accrued under Section 6 of the General Clauses Act are subject to a contrary intention evinced by the repealing Act.  It depends upon the repealing provisions what it keeps alive and what it intends to destroy when repeal and saving clause is comprehensively   worded,   then   the   provisions   of   Section   6   of   the General Clauses Act are not applicable.   In the present case, it is apparent that there is no absolute right 26. conferred under the Order of 1994.  The investigation was necessary 34 for whether grant­in­aid to be released or not.  It was merely hope and expectation to obtain the release of grant in aid which does not survive after the repeal of the provisions of the Order of 1994.  Given the clear provisions contained in Paragraph 4 of the Order of 2004, repealing and saving of Order of 1994, it is apparent that no such right is saved in case grant­in­aid was not being received at the time of repeal.  The provisions   of   the   Order   of   1994   of   applying   and/or   pending applications are not saved nor it is provided that by applying under the repeal of the order of 1994, its benefits can be claimed.  Grant was annual based on budgetary provisions. Application to be filed timely. As several factors prevailing at the relevant time were to be seen in no case provisions can be invoked after the repeal of the order of 1994. Only the block grant can be claimed. 27. The High Court in  Loknath Behera  has rightly opined that due to repeal, the provisions of the Order of 1994 cannot be invoked to obtain grant­in­aid.  The High Court has rightly referred to the observations of this Court in   State of Uttar Pradesh and others v. Hirendra Pal Singh, and others,  (2011) 5 SCC 305, wherein it was observed: “22.   It   is   a   settled   legal   proposition   that   whenever   an   Act   is repealed, it must be considered as if it had never existed. The object of repeal is to obliterate the Act from the statutory books, except for certain   purposes   as   provided   under   Section   6   of   the   General Clauses Act, 1897. Repeal is not a matter of mere form but is of substance.   Therefore,   on   repeal,   the   earlier   provisions   stand obliterated/abrogated/wiped out wholly i.e. pro tanto repeal (vide Dagi Ram Pindi Lall  v.  Trilok Chand Jain , (1992) 2 SCC 13;  Gajraj 35 Singh  v.  STAT,  (1997) 1 SCC 650;  Property Owners’ Assn.  v.  State of Maharashtra ,   (2001)   4   SCC   455   and   Mohan   Raj   v.   Dimbeswari (2007) 15 SCC 115). Saikia,  24. Thus, there is a clear distinction between repeal and suspension of the statutory provisions and the material difference between both is that repeal removes the law entirely; when suspended, it still exists and has operation in other respects except wherein it has been   suspended.   Thus,   a   repeal   puts   an   end   to   the   law.   A suspension holds it in abeyance.” 28. Reliance has also been placed on the decision of  Board of Control of Cricket in India v. Kochi Cricket Private Limited,  (2018) 6 SCC 287, wherein decision rendered in  , AIR 1955 State of Punjab v. Mohar Singh SC 84, has been relied upon while holding that when the repeal is followed by fresh legislation on the same subject, the provisions of the new Act have to be looked into so as to ascertain whether it manifests an intention to destroy the rights or keep them alive. 29. Considering the various provisions of Section 7­C of the Act and the  Order  of  1994,  it  is  apparent   that   institutions  which  received grant­in­aid and post with respect of which grant­in­aid was being released, have been saved.  The reference of the institution means and includes the posts.   They cannot be read in isolation.   It cannot be said that right to claim grant­in­aid has been fixed, accrued, settled, absolute or complete at the time of the repeal of the order of 2004.  As per the meaning in  vesting has been defined Black’s Law Dictionary,  thus: 36 “vest,  vb.  (15c)   1.   To confer ownership (of property) upon a person. 2.   To invest (a person) with the full title to property.  3.   To give (a person) an immediate, fixed right of present or future enjoyment.  4. Hist.   To put (a person) into possession of land by the ceremony of investiture. –  n. ” vesting,  Thus, there was no vested, accrued or absolute right to claim grant­in­aid under the Act or the Order of 1994.  Merely fulfilment of the educational criteria and due appointment were not sufficient to claim grant in aid.  There are various other relevant aspects fulfilment thereof and investigation into that was necessary. Merely by fulfilment of the one or two conditions, no right can be said to have accrued to obtain   the   grant­in­aid   by   the   institution   concerning   the   post   or individual.  No right has been created in favour of colleges/individual to claim the grant­in­aid under the Order of 1994, after its repeal. No claim for investigation of right could have been resorted to after repeal of Order of 1994. It was lastly submitted that concerning other persons, the orders 30. have been passed by the Tribunal, which was affirmed by the High Court and grants­in­aid has been released under the Order of 1994 as such on the ground of parity this Court should not interfere.   No doubt, there had been a divergence of opinion on the aforesaid issue. Be that as it may.   In our opinion, there is no concept of negative equality under Article 14 of the Constitution.  In case the person has a right, he has to be treated equally, but where right is not available a 37 person cannot claim rights to be treated equally as the right does not exist,   negative   equality   when   the   right   does   not   exist,   cannot   be claimed.  In  Basawaraj and another v. Special Land Acquisition Officer, (2013) 14 SCC 81, it was held thus: “8. It is a settled legal proposition that Article 14 of the Constitution is not meant to perpetuate illegality or fraud, even by extending the wrong decisions made in other cases. The said provision does not envisage negative equality but has only a positive aspect. Thus, if some   other   similarly   situated   persons   have   been   granted   some relief/benefit inadvertently or by mistake, such an order does not confer any legal right on others to get the same relief as well. If a wrong is committed in an earlier case, it cannot be perpetuated. Equality   is   a   trite,   which   cannot   be   claimed   in   illegality   and therefore, cannot be enforced by a citizen or court in a negative manner.   If   an   illegality   and   irregularity   has   been   committed   in favour of an individual or a group of individuals or a wrong order has   been   passed   by  a   judicial  forum,   others   cannot  invoke   the jurisdiction   of   the   higher   or   superior   court   for   repeating   or multiplying   the   same   irregularity   or   illegality   or   for   passing   a similarly   wrong   order.   A   wrong   order/decision   in   favour   of   any particular party does not entitle any other party to claim benefits on the basis of the wrong decision. Even otherwise, Article 14 cannot be  stretched   too  far  for  otherwise   it  would   make  functioning of administration impossible. (Vide  Chandigarh Admn.  v.  Jagjit Singh , (1995) 1 SCC 745,  Anand Buttons Ltd.  v.  State of Haryana , (2005) 9 SCC 164,   v.  (2006) 3 SCC 581 and  K.K. Bhalla State of M.P,  Fuljit Kaur  v.  State of Punjab,  (2010) 11 SCC 455.)” In  Chaman Lal v. State of Punjab and others,  (2014) 15 SCC 715, it was observed as under: “16. More so, it is also settled legal proposition that Article 14 does not envisage for negative equality. In case a wrong benefit has been conferred upon someone inadvertently or otherwise, it may not be a ground to grant similar relief to others. This Court in  Basawaraj  v. Land Acquisition Officer , (2013) 14 SCC 81 considered this issue and held as under: (SCC p. 85, para 8) “ 8 .   It   is   a   settled   legal   proposition   that   Article   14   of   the Constitution   is   not   meant   to   perpetuate   illegality  or  fraud, even by extending the wrong decisions made in other cases. The said provision does not envisage negative equality but has only a positive aspect. Thus, if some other similarly situated persons have been granted some relief/benefit inadvertently or by mistake, such an order does not confer any legal right on 38 others to get the same relief as well. If a wrong is committed in an earlier case, it cannot be perpetuated. Equality is a trite, which cannot be claimed in illegality and therefore, cannot be enforced by  a citizen or court  in a negative manner. If an illegality and irregularity has been committed in favour of an individual or a group of individuals or a wrong order has been passed   by   a   judicial   forum,   others   cannot   invoke   the jurisdiction of the higher or superior court for repeating or multiplying the same irregularity or illegality or for passing a similarly wrong order. A wrong order/decision in favour of any particular   party   does   not   entitle   any   other   party   to   claim benefits on the basis of the wrong decision. Even otherwise, Article 14 cannot be stretched too far for otherwise it would make   functioning   of   administration   impossible.   (Vide Chandigarh Admn.   v.   Jagjit Singh , (1995) 1 SCC 745,   Anand Buttons   Ltd.   v.   State   of   Haryana ,   (2005)   9   SCC   164,   K.K. Bhalla   v.   State of M.P,   (2006) 3 SCC 581 and   Fuljit Kaur   v. State of Punjab,  (2010) 11 SCC 455.)”” In  Fuljit Kaur v. State of Punjab and others,  (2010) 11 SCC 455, it was observed thus: “11. The respondent cannot claim parity with  D.S. Laungia v. State of Punjab , AIR 1993 P&H 54, in view of the settled legal proposition that   Article   14   of   the   Constitution   of   India   does   not   envisage negative equality. Article 14 is not meant to perpetuate illegality or fraud. Article 14 of the Constitution has a positive concept. Equality is a trite, which cannot be claimed in illegality and therefore, cannot be   enforced   by   a   citizen   or   court   in   a   negative   manner.   If   an illegality   and   irregularity   has   been   committed   in   favour   of   an individual or a group of individuals or a  wrong order  has been passed by a judicial forum, others cannot invoke the jurisdiction of the higher or superior court for repeating or multiplying the same irregularity   or   illegality   or   for   passing   a   wrong   order.   A   wrong order/decision in favour of any particular party does not entitle any other party to claim the benefits on the basis of the wrong decision. Even otherwise Article 14 cannot be stretched too far otherwise it would   make   function   of   the   administration   impossible.   (Vide  v.  , 1984 Supp SCC 457, Coromandel Fertilizers Ltd. Union of India Panchi Devi   v.   State of Rajasthan , (2009) 2 SCC 589 and   Shanti Sports Club  v.  Union of India,  (2009) 15 SCC 705)” In   Doiwala   Sehkari   Shram   Samvida   Samiti   Ltd.   v.   State   of Uttaranchal and others,  (2007) 11 SCC 641, this Court in the context of negative equality observed thus:  39 “28. This Court in   Union of India   v.   International Trading Co.   has held that two wrongs do not make one right. The appellant cannot claim that since something wrong has been done in another case, directions should be given for doing another wrong. It would not be setting a wrong right but could be perpetuating another wrong and in such matters, there is no discrimination involved. The concept of equal treatment on the logic of Article 14 cannot be pressed into service   in   such   cases.   But   the   concept   of   equal   treatment presupposes   existence   of   similar   legal   foothold.   It   does   not countenance repetition of a wrong action to bring wrongs on a par. The affected parties have to establish strength of their case on some other basis and not by claiming negative quality. In view of the law laid down by this Court in the above matter, the submission of the appellant has no force. In case, some of the persons have been granted permits wrongly, the appellant cannot claim the benefit of the wrong done by the Government.” In   Bondu   Ramaswamy   and   others   v.   Bangalore   Development Authority and others,  (2010) 7 SCC 129, this Court observed thus: “146.   If  the  rules/scheme/policy  provides   for deletion  of  certain categories of land and if the petitioner falls under those categories, he will be entitled to relief. But if under the rules or scheme or policy for deletion, his land is not eligible for deletion, his land cannot   be   deleted   merely   on   the   ground   that   some   other   land similarly situated had been deleted (even though that land also did not fall under any category eligible to be deleted), as that would amount to enforcing negative equality. But where large extents of land of others are indiscriminately and arbitrarily deleted, then the court   may   grant   relief,   if,   on   account   of   such   deletions,   the development scheme for that area has become inexecutable or has resulted in abandonment of the scheme.” In  Kulwinder Pal Singh and another v. State of Punjab and others , (2016)  6 SCC   532,  this  Court   while  relying  upon   State   of  U.P.  v. Rajkumar Sharma , (2006) 3 SCC 330, observed as under : 16. The learned counsel for the appellants contended that when the other   candidates   were   appointed   in   the   post   against   dereserved category,   the   same   benefit   should   also   be   extended   to   the appellants.   Article   14   of   the   Constitution   of   India   is   not   to perpetuate illegality and it does not envisage negative equalities. In ­ State of U.P.  v.  Rajkumar Sharma,  (2006) 3 SCC 330 it was held as under (SCC p. 337, para 15)  40 “ 15.  Even if in some cases appointments have been made by mistake or wrongly, that does not confer any right on another person.   Article   14   of   the   Constitution   does   not   envisage negative equality, and if the State committed the mistake it cannot be forced to perpetuate the same mistake. (See   Sneh Prabha  v.  State of U.P,  (1996) 7 SCC 426;  Jaipur Development Authority   v.   Daulat   Mal   Jain,   (1997)   1   SCC   35;   State   of Haryana  v.   Ram Kumar Mann,   (1997) 3 SCC 321;   Faridabad CT Scan Centre   v.   DG, Health Services,   (1997) 7 SCC 752; Jalandhar Improvement Trust  v.  Sampuran Singh,  (1999) 3 SCC 494;   State  of   Punjab   v.   Rajeev  Sarwal,   (1999)   9   SCC  240;  v.  (2003) 3 SCC 548;  Yogesh Kumar Govt. (NCT of Delhi),  Union of India   v.   International Trading Co.,   (2003) 5 SCC 437 and Kastha   Niwarak   Grahnirman   Sahakari   Sanstha   Maryadit   v. Indore Development Authority,  (2006) 2 SCC 604.)” Merely because some persons have been granted benefit illegally or by mistake, it does not confer right upon the appellants to claim equality.” In   Rajasthan   State   Industrial   Development   &   Investment Corporation v. Subhash Sindhi Cooperative Housing Society, Jaipur and others , (2013) 5 SCC 427, this Court held as under:  “19. Even if the lands of other similarly situated persons have been released,   the   Society   must   satisfy   the   Court   that   it   is   similarly situated in all respects, and has an independent right to get the land   released.   Article   14   of   the   Constitution   does   not   envisage negative equality, and it cannot be used to perpetuate any illegality. The   doctrine   of   discrimination   based   upon   the   existence   of   an enforceable  right,  and   Article  14   would  hence  apply,   only  when invidious   discrimination   is   meted   out   to   equals,   similarly circumstanced without any rational basis, or to relationship that would warrant such discrimination. [Vide   Sneh Prabha   v.   State of U.P. , (1996) 7 SCC 426,  Yogesh Kumar  v.  Govt. (NCT of Delhi) , (2003) 3 SCC 548,  State of W.B.  v.  Debasish Mukherjee,  (2011) 14 SCC 187 and  Priya Gupta  v.  State of Chhattisgarh,  (2012) 7 SCC 433.]” In   Arup Das and others v. State of Assam and others,   (2012) 5 SCC 559, this Court observed as under “19. In a recent decision rendered by this Court in   v. State of U.P. Rajkumar Sharma , (2006) 3 SCC 330, this Court once again had to consider the question of filling up of vacancies over and above the 41 number of vacancies advertised. Referring to the various decisions rendered on this issue, this Court held that filling up of vacancies over   and   above   the   number   of   vacancies   advertised   would   be violative of the fundamental rights guaranteed under Articles 14 and   16   of   the   Constitution   and   that   selectees   could   not   claim appointments   as   a   matter   of   right.   It   was   reiterated   that   mere inclusion of candidates in the select list does not confer any right to be selected, even if some of the vacancies remained unfilled. This Court   went   on   to   observe   further   that   even   if   in   some   cases appointments had been made by mistake or wrongly, that did not confer any right of appointment to another person, as Article 14 of the Constitution does not envisage negative equality and if the State had committed a mistake, it cannot be forced to perpetuate the said mistake.” In  State of Orissa and another v. Mamata Mohanty,  (2011) 3 SCC 436, it was observed:   “56. It is a settled legal proposition that Article 14 is not meant to perpetuate   illegality   and   it   does   not   envisage   negative   equality. Thus,   even   if   some   other   similarly   situated   persons   have   been granted some benefit inadvertently or by mistake, such order does not confer any legal right on the petitioner to get the same relief. (Vide  Chandigarh Admn.  v.  Jagjit Singh , (1995) 1 SCC 745,  Yogesh Kumar  v.  Govt. of NCT of Delhi , (2003) 3 SCC 548,  Anand Buttons Ltd.  v.  State of Haryana , (2005) 9 SCC 164,  K.K. Bhalla  v.  State of M.P. , (2006) 3 SCC 581,  Krishan Bhatt  v.  State of J&K , (2008) 9 SCC 24,  State of Bihar  v . Upendra Narayan Singh , (2009) 5 SCC 65 and Union of India  v.  Kartick Chandra Mondal , (2010) 2 SCC 422)” It is apparent on consideration of Paragraph 4 of order of 2004 31. that only saving of the right is to receive the block grant and only in case grant in aid had been received on or before the repeal of the Order of 2004, it shall not be affected and the Order of 1994 shall continue only for that purpose and no other rights are saved .   Thus, we approve the decision of the High Court in  Lok Nath Behera  (supra) on the aforesaid aspect for the aforesaid reasons mentioned by us. 42 32. Thus, we find that the orders passed by the Tribunal   and the High Court in favour of employees are not sustainable.  The judgment and order of the High Court in  Loknath Behera  and  Manas Purohit  are upheld for the reasons mentioned in the order.  The appeals filed by the State of Orissa are  allowed and that  of employees are hereby dismissed.  Parties to bear their own costs as incurred. …………………………….J.   (Arun Mishra) …………………………….J.       (S. Abdul Nazeer) New Delhi: …………………………….J. September 16, 2019 (M.R. Shah)