CHIEF COMMISSIONER OF INCOME TAX vs. SUSHEELA PRASAD .

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 4 CASE NO.: Appeal (civil) 5422 of 2007 PETITIONER: Chief Commissioner of Income Tax & Ors RESPONDENT: Smt. Susheela Prasad and Ors DATE OF JUDGMENT: 27/11/2007 BENCH: Dr. ARIJIT PASAYAT & LOKESHWAR SINGH PANTA JUDGMENT: J U D G M E N T CIVIL APPEAL NO. 5422 OF 2007 (Arising out of SLP (C) No. 8968 of 2006) Dr. ARIJIT PASAYAT, J. 1. Leave granted. 2. Challenge in this appeal is to the order passed by a Division Bench of the High Court of Madhya Pradesh at Jabalpur in Writ Petition No.13440 of 2004. The appellants had challenged the composite order dated 13.11.1997 passed in OA No.691/1995 and OA No.89/1996 by the Central Administrative Tribunal, Jabalpur Bench, Jabalpur (in short ’CAT’). The respondents had moved CAT under Section 19 of the Administrative Tribunals Act. 1985 (in short ‘the Act’) seeking regularization of their services. 3. The stand of the respondents before the CAT was that they have been on duties as Data Entry Operators on contract basis and were being paid at a rate of Rs.10 per hour up to the maximum of Rs.50/- per day. They have sought for regularization placing reliance on the factum of long rendition of service. 4. In response, the present appellants contended that the respondents were not departmental employees and their grievances cannot be agitated before the CAT. Placing reliance on some other decisions rendered by the CAT, the stand of the present appellants was turned down and direction was given for considering their cases for appointment on regular basis. 5. A writ petition was filed before the High Court, by the appellants which was dismissed by the impugned order. 6. In support of the appeal, learned counsel for the appellants submitted that the decision of the High Court is contrary to law as laid down by the Constitution Bench of this Court in Secretarv. State of Karnataka and Others v. Uma Devi and Others (2006 (4) SCC l). 7. Learned counsel for the respondents on the other hand submitted that since the CAT had relied on an earlier judgment and High Court rightly did not find any distinguishable feature, the appeal, therefore, deserves to be http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 4 dismissed. 8. The question of regularization on the ground of long rendition of service was the subject matter in Uma Devi’s case (supra). The said issue has been elaborately dealt with in the judgment. It was inter alia held as follows: "33. It is not necessary to notice all the decisions of this Court on this aspect. By and large what emerges is that regular recruitment should be insisted upon, only in a contingency and ad hoc appointment can be made in a permanent vacancy, but the same should soon be followed by a regular recruitment and that appointments to non- available posts should not be taken note of for regularization. The cases directing regularization have mainly proceeded on the basis that having permitted the employee to work for some period, he should be absorbed, without really laying down any law to that effect, after discussing the constitutional scheme for public employment. xxx xxx xxx 45. While directing that appointments, temporary or casual, be regularized or made permanent, courts are swayed by the fact that the concerned person has worked for some time and in some cases for a considerable length of time. It is not as if the person who accepts an engagement either temporary or casual in nature, is not aware of the nature of his employment. He accepts the employment with open eyes. It may be true that he is not in a position to bargain -- not at arms length -- since he might have been searching for some employment so as to eke out his livelihood and accepts whatever he gets. But on that ground alone, it would not be appropriate to jettison the constitutional scheme of appointment and to take the view that a person who has temporarily or casually got employed should be directed to be continued permanently. By doing so, it will be creating another mode of public appointment which is not permissible. If the court were to void contractual employment of this nature on the ground that the parties were not having equal bargaining power, that too would not enable the court to grant any relief to that employee. A total embargo on such casual or temporary employment is not possible. Given the exigencies of administration, and if imposed, would only mean that some people who at least get employment temporarily, contractually or casually, would not be getting even that employment, moreover when securing of such employment brings at least some succor to them. After all, innumerable citizens of our vast country are in search of employment and one is not compelled to accept a casual or temporary employment if one is not inclined to go in for such an employment. It is in that context that one has to proceed on the basis that the employment was accepted fully knowing the nature of it and the consequences flowing from it. In other words, even while accepting the employment, the person concerned knows the nature of his employment. It is http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 4 not an appointment to a post in the real sense of the term. The claim acquired by him in the post in which he is temporarily employed or the interest in that post cannot be considered to be of such a magnitude as to enable the giving up of the procedure established, for making regular appointments to available posts in the services of the State. The argument that since one has been working for some time in the post, it will not be just to discontinue him, even though he was aware of the nature of the employment when he first took it up, is not one that would enable the jettisoning of the procedure established by law for Public employment and would have to fail when tested on the touchstone of constitutionality and equality of opportunity enshrined in Article 14 of the Constitution. x x x 47. When a person enters a temporary employment or gets engagement as a contractual or casual worker and the engagement is not based on a proper selection as recognized by the relevant rules or Procedure, he is aware of the consequences of the appointment being temporary, casual or contractual in nature. Such a Person cannot invoke the theory of legitimate expectation for being confirmed in the post when an appointment to the post could be made only by following a proper procedure for selection and in concerned cases, in consultation with the Public Service Commission. Therefore, the theory of legitimate expectation cannot be successfully advanced by temporary, contractual or casual employees. It cannot also be held that the State has held out any promise while engaging these persons either to continue them where they are or to make them permanent. The State cannot constitutionally make such a promise. It is also obvious that the theory cannot be invoked to seek a positive relief of being made permanent in the post. xxx 52. Normally, what is sought for by such temporary employees when they approach the court, is the issue of a writ of mandamus directing the employer, the State or its instrumentalities, to absorb them in permanent service or to allow them to continue. In this context, the question arises whether a mandamus could be issued in favour of such persons. At this juncture, it will be proper to refer to the decision of the Constitution Bench of this Court in Dr. Rai Shivendra Bahadur v. The Governing Body of the Nalanda College (1962) Supp. 2 SCR 144. That case arose out of a refusal to promote the writ petitioner therein as the Principal of a college. This Court held that in order that a mandamus may be issued to compel the authorities to do something, it must be shown that the statute imposes a legal duty on the authority and the aggrieved party had a legal right under the statute or rule to enforce it. This classical position continues and a mandamus could not be issued in favour of the employees directing the government to make them permanent since the employees cannot show that they have an enforceable legal right to be permanently absorbed http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 4 or that the State has a legal duty to make them permanent." 9. In view of what has been stated in Uma Devi’s case (supra), we deem it proper to remit the matter to the High Court to consider the case afresh in the light of the said decision. 10. In the connected case decided by the High Court in O,A. No.89/1996 which related to Writ Petition No.1474 of 1998, this Court had dealt with the matter in Chief Commissioner of Income Tax, Bhopal and Ors. Vs. Lama Jain and Ors. (2006 (11) SCC 350), where a similar direction, as contained above, was given. 11. The appeal is allowed to the aforesaid extent with no orders as to costs.