KSH.LAKSHAHEB SINGH vs. STATE OF MANIPUR

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

STATE OF MANIPUR AND OTHERS ..Respondent(s) WITH CIVIL APPEAL NO.6784 OF 2015 (Arising out of S.L.P.(Civil) No.21904 of 2014) LAISHRAM GOKULCHANDRA SINGH AND OTHERS …Appellant(s) versus STATE OF MANIPUR AND OTHERS ..Respondent(s) WITH CIVIL APPEAL NO.6785 OF 2015 (Arising out of S.L.P. (Civil) No. 21910 of 2014) LAIRIKYENGBAM TAMOCHA ROY AND OTHERS …..Appellant(s) versus STATE OF MANIPUR AND OTHERS ..Respondent(s) JUDGMENT JUDGMENT M. Y. EQBAL, J. Leave granted. 1 Page 1 2. The appeal arising out of S.L.P.(Civil) No.35459 of 2013 is directed against the Judgment and order dated 25.09.2013 passed by the learned Single Judge of High Court of Manipur,

seeking quashing of the letter dated 02.02.2013 issued by the Department of Personnel & Administrative Reforms, Government of Manipur to the Manipur Public Service Commission to initiate the process for direct recruitment to the post of Assistant Engineers in the Public Health Engineering Department, Government of Manipur. 3. The facts of the case in brief are that the appellants are Master Degree/Degree Holders serving in the Public Health JUDGMENT Engineering Department as Section Officers Grade-I. The next higher promotional post for them is the post of Assistant Engineer, which is to be filled up in terms of the recruitment rules known as PWD, IFCD and PHED, Manipur Assistant Engineer (Civil/ Mechanical) /Assistant Surveyor of Works 2 Page 2 Recruitment Rules, 2009 (in short “Rules of 2009”). As per the aforesaid recruitment rules, 60% of the posts of Assistant Engineers are to be filled up by promotion and the remaining

quota, 50% of the vacancies thereof are to be filled by Degree Holders Section Officers Grade-I and the remaining 50% by Diploma Holders and others. 4. It has been pleaded that due to certain financial crunch faced by the State Government in the past, the State Government took a policy decision in the year 1999 by which a total ban was imposed on appointment under direct recruitment quota. Thereafter, the State Government, JUDGMENT considering the continuing acute financial condition of the State Government, issued an order on 19.03.2001 by which all appointments made on part-time, contract, adhoc, substitute, casual basis, etc. on direct recruitment were to be terminated 3 Page 3 and various Government Departments were also subjected to downsizing of staffs.

although there were 27 vacancies in the grade of Assistant Engineer in the Public Health Engineering Department most of which were to be filled up by promotion, the office of the Chief Engineer, PHED, Manipur vide his letter dated 29.8.2012 submitted a proposal to the Principal Secretary (PHE), Government of Manipur for filling up 25 of the vacant posts by way of direct recruitment. The writ petitioners contended that till the ban is lifted on direct recruitment, the Department cannot proceed to initiate any action for filling up the vacant JUDGMENT posts by direct recruitment and as such, the aforesaid action on the part of the authorities to fill up the vacant posts by way of direct recruitment is not permissible. It has also been contended on behalf of the appellants that as per the office memorandum dated 29.4.1999 issued by the Department of 4 Page 4 Personnel & Administrative Reforms, Personnel Division, Government of Manipur the vacancies are to be filled up on year wise basis and quota for promotion vis-à-vis the direct

been further pleaded that those vacancies which became available prior to the enforcement of the Rules of 2009 for the Assistant Engineers i.e. 29.7.2009 cannot be counted in the determination of number of vacancies for direct recruitment quota. According to them, the number of vacancies for direct recruitment quota under the 2009 Rules should be calculated on the basis of vacancies available after 28.7.2009. However, the authorities have not followed any norm for determination of vacancies to the post of Assistant Engineer which are to be JUDGMENT filled up by way of direct recruitment. 6. After hearing learned counsel on either side and perusing a copy of the Government order dated 12.8.2013 placed on record by the learned Govt. Advocate appearing for the State, 5 Page 5 which showed that the Government of Manipur had relaxed the ban on direct recruitment partially in respect of certain services/posts including the post of Assistant Engineer for

the High Court disposed of the writ petition observing as under: “Since the Government has already taken a decision as evident from the order dated 12.8.2013 for lifting the ban on direct recruitment partially in respect of certain posts including the post of Assistant Engineer for Public Health Engineering Department, the action taken by the Department for filling up the vacancies in the grade of Assistant Engineer against direct recruitment quota as mentioned in the impugned letter dated 02.02.2013 cannot be faulted with and accordingly, no writ can be issued to set aside/ quash the impugned letter dated 02.02.2013. However, as regards the actual number of vacancies to the post of Assistant Engineer in the Public Health Engineering Department which may be filed up by direct recruit, it is clarified that the State authorities would re-examine the exact number of vacancies falling under direct recruitment quota before any appointment is made to the post of Assistant Engineer in terms of the recommendation of the Manipur Public Service Commission on direct recruitment quota, so that any vacancy, which otherwise would fall under the promotion quota is not filled up by direct recruitment. Accordingly, if any appointment is made under the direct recruitment quota in excess of the direct recruitment quota as per the JUDGMENT 6 Page 6 relevant recruitment rules, the petitioners, if aggrieved, would be at liberty to approach this Court again.”

issuing notice in the matter on 29.11.2013, this Court directed that the result of the selection shall remain pending subject to final decision of the special leave petition. Thereafter, respondents-State moved an interlocutory application being IA No.1/2014 for vacating stay, upon which learned senior counsel on both sides were heard and following order was passed by this Court on 3.7.2014: “Our order dated 29.11.2013 is modified to the following extent: JUDGMENT 1) The State shall be free to fill up the vacancies advertised in the direct recruitment quota subject to the condition that three out of such vacancies are left unfilled. 2) Appointment against the advertised vacancies, if any, shall remain subject to the ultimate outcome of these proceedings. 3) Appointment orders issued to the selected candidates shall specifically mention that their appointments are subject to the outcome of this petition. 7 Page 7 Post the petition for final disposal after six weeks. Counter affidavits and rejoinder, if any, be filed in the meantime if not already filed.”

the respondents to keep posts vacant for the writ-petitioners. Upon this prayer, learned Single Judge of the High Court on 25.7.2014 observed that it would not be appropriate on the part of the High Court to direct that some post be kept unfilled and, therefore, refused to pass any interim order except that any appointment made in pursuance of the advertisement shall be subject to outcome of the writ application. JUDGMENT 9. Aggrieved by the decision of the High Court to not grant interim order, aforesaid two groups of Section Officers Grade-I are also before us by way of appeals under Article 136 of the Constitution. We have heard learned counsel appearing for the parties at length. 8 Page 8 10. Mr. P.P. Rao, learned counsel appearing for the appellants, made the following submissions:

(II) The respondents herein have not only applied the quota to the cadre strength as stated above but also carried forward almost all the vacancies on the erroneous supposition that they are meant for direct recruitment and filled up 22 out of the 27 accumulated vacancies by direct recruitment subject to the outcome of the SLP, keeping three vacancies for the appellants in terms of the interim order. This is a clear violation of not only the statutory rules and administrative instructions but also Articles 14 and 16(1) of the Constitution. JUDGMENT (III) According to Mr. Rao, learned Senior Counsel for the appellants, the quota prescribed for promotion and direct recruitment will apply to vacancies and not to posts in the cadre. 9 Page 9

(V) The High Court failed to decide the issues arising in the Writ Petitions. The impugned judgment is liable to be set aside. This Court may be pleased to grant special leave, allow the appeals and direct the respondents to fill up the vacancies of 2007, 2009, 2010 and 2012 by promotion with retrospective effect and fill the remaining vacancies according to the respective quotas i.e. 60% by promotion and 40% by direct recruitment. JUDGMENT 11. On the other hand, Mr. Jaideep Gupta, learned senior counsel appearing for the respondent-State, firstly drawn our attention to the operative portion of the impugned judgment and submitted that the appellants raised only one question 10 Page 10 before the High Court which has been decided by the impugned judgment.

appellants that no promotions have been given to the candidates eligible for promotion for the last 30 years. He also denied that there is stagnation in the service inasmuch as the appellants and other similarly situated persons have been granted benefits under the ACP scheme. 13. In course of arguments, Mr. Gupta, learned senior counsel, submits that still there are 16 vacancies available against the promotion quota and the appellants come within JUDGMENT eight in the seniority list. They shall automatically get promotion. Having regard to the fair submissions made by Mr. Gupta, learned counsel, we do not want to go into the question raised by Mr. Rao, learned counsel appearing for the appellants. 11 Page 11 14. As notice above, Mr. Gupta, learned counsel, very fairly

shall be considered for promotion. In that view of the matter, we are not inclined to interfere with the impugned order passed by the High Court. However, we dispose of the appeals holding that the appellants' case shall be considered for promotion against the promotion quota as they are much above in the seniority list. The question of law raised by the appellants shall be kept open. ……………………J. JUDGMENT (M.Y. Eqbal) ……………………J. (C. Nagappan) New Delhi September 02, 2015 12 Page 12