MARINE PRODUCTS EXPORT DEV. ATY. vs. A. GEETHA

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 6 PETITIONER: MARINE PRODUCTS EXPORT DEVELOPMENT AUTHORITY. Vs. RESPONDENT: A. GEETHA & ORS. DATE OF JUDGMENT: 12/09/1997 BENCH: S.C. AGRAWAL, G.T. NANAVATI ACT: HEADNOTE: JUDGMENT: WITH CIVIL APPEALS NOS 6263 & 6264 OF 1997 (@ S.L.P (c) Nos. 10744 of 1995 & 510 of 1996 J U D G M E N T S.C. AGRAWAL, J. :- pecial leave granted. hese appeals are directed against December 20,1994 in Writ Appeals Nos.349/1994, 351/1994, 357/1994 and 362/1994. Writ Appeals Nos. 349/1994, 350/1994, 351/1994 and 357/1994 were filed by Marine Products Exports Development Authority (hereinafter referred to as ’MPEDA’) against the judgement of the learned Single judgement of the high Court dated February 18, 1994 in O.P.No.2058/91, 9205/90, 7539/90 and 321/91. Writ Appeals No.362/94 was filed by respondents nos. 3,4 and 5 in O.P. No.7539/90. O.P.No.2058/91 was filed by K.Sasidharan Nair and V.I.George, O.P.9205/90 was filed by K.J.Authony, O.P.No.7539/90 was filed by A. Geetha and O.P.No. 321/91 was filed by K.S.Sreedevi. The petitioners in the said petitions, who are respondent in these appeals , shall hereinafter be referred to as ’the petitioners’. PEDA is an authority established under the provisions of the Marine Products Export Development Authority Act, 1972. Section 7(4) of the said empowers MPEDA to appoint officers and employees as may be necessary for efficient performance of its function and pay them such salaries and allowances as it may determine from time to time, subject to rules prescribed by the Central Government. The Central Government has not prescribed any rules governing the service conditions, MPEDA issued Standing Instruction for that purpose which came into force with effect from December 15, 1979. By clause 9 of the Standing Instruction read with Schedule I the employee have been classified into four categories in the following manner:- 1.GROUP A [Class I] consists of Joint Director, Project Director, Deputy Director and Assistant Director. [Pre-revised pay scales of Rs. 700-1300 to Rs.1500-1800]. 2. GROUP B [Class II] consists of http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 6 Accounts Officer and Quality Supervisors[Pre-revised scale of Rs. 550-990]. 3. GROUP C [Class I] consists of Accounts, Assistants, Senior Clerk and Junior Clerk[Pre-revised scales of Rs.260-400 to 420-700]. 4. GROUP D [Class I] consists of Watchmen, peons, etc. [Pre-revised scale of Rs. 196-232]. Clause 10 of the standing Instruction, under the caption ’channels of promotion’, provides as under:- 1. The following shall be the channel of promotions: Channel I. Administration. Channel II. Regional Offices, Marketing Service, development, Economics, publicity and Statistics. Channel III. Quality control & Inspection Channel IV. Frozen Storage. Channel V. Shrimp farming. The posts under each channel are given in schedule II. 2. For the purpose of Implementation of these channels of promotion, option of individual employees concerned shall be obtained. 3. employees presently working in the posts in the scale of pay of Rs. 425-700 shall excise their option of various channels within 60 days of completion of their probation in the post. Employees not so option shall be placed in such channel as may be directed by the executive Committee. 4. Options once exercised shall be final." The petitioners were all appointed as quality Supervisors by direct recruitment. K.S. Sreedevi was appointed on July 28, 1978 and the rest were appointed in 1981-82, i.e., after the coming into force of the Standing Instructions on December 15,1979. The post quality Supervisors falls in Channel III. In Channel III there are 2 posts of Assistants Directors, while the number of such posts are three in Channel I, seventeen in Channel II and twelve in Channel V. The petitioners submitted a representations wherein they sought to exercise the option regarding change of Channel III to other channels. The said representation of the petitioners was referred to the Executive Committee of MPEDA. The Executive Committee, in it meeting held on August 13, 1989, decided as follows: "The committee noted the implications of the interpretation of Standing Instruction clause 10(2) and (3) of Standing Instructions that the facility to opt for a particular channel will be available only to employees working in posts below the grade of Rs. 1640-2900 and that too for promotion to the grade of Rs. 1640- http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 6 2900. For this purpose employees working in next below feeder grades identified for promotion as feeder category in the recruitment rules shall exercise their option of channel within 60 days of completion of their probation in the post. The provision of option therefore will be available to employees appointed or promoted into the grade of Rs. 1640-2900 revised." Feeling aggrieved by the said decision of the Executive Committee the petitioners which have given rise to these appeals. The said writ petitions were heard by learned dingle judge of the High Court. By his judgement dated February 18, 1994, the learned single Judge (G.H. Guttal J.) allowed the said petitions and held that the channel system of promotion laid down in the Standing Instruction was violative of the right to equality guaranteed under Article 14 of the Constitution of India inasmuch as the channelisation of promotion under the standing Instruction confines the petitioners to channel 111 where there are only two posts of Assistants Directors in other channels are more and as a result officers in those channels have accelerated promotions even if are junior to the petitioners and have lesser experience. The learned single Judge further held that the petitioners were wrongly denied he option to choose the channel on the view that such option was available only to employees falling under sub-clause (3) of clause 10 of the Standing Instructions. The learned Single Judge was of the view that sub-clause (2) of clause 10 applies to all employees who have a desire to exercise the option to choose a channel of promotion and sub-clause(3) cannot be interpreted to mean that the application of the general provision of sub-clause (2) is executed. Appeals filed against the said judgement of the learned single judge by MPEDA as well as by respondents Nos. 3,4 and 5 in O.P. No. 7539/90 have been dismissed by the Division Bench of the High Court by the impugned judgment. The learned Judges on the Division Bench have construed the Standing Instructions to mean that under sub-clause(2) of clause 10 the employees who are already in any of the channels have a legal right to exercise their option to be considered in the matter of promotion to the post of Assistant Director in a different channel and that sub-clause (3) of clause 10 employees who are outside the channels and are required to exercise their option within a specified time, in the absence of which they are to be dealt with by the Executive Committee. The learned Judges have, however, held to be discriminatory. Feeling aggrieved by the said decision of the Division Bench of the Court the appellants have filed these appeals. Dr. Rajiv Dhavan, the learned senior counsel appearing for MPEDA, has urged that the High Court was in error in construing sub-clauses (2) and (3) of clause 10 of the Standing instructions. The submission of the learned counsel is that the channels of promotion are only in respect of different posts falling in Groups A and B and the right to exercise the option for the channel has been given to employees falling in Group C who would be promoted to Group B and for the purpose of such promotion they could exercise their option for the channel in which they want to be considered for promotion to a group b post. It has been urged that sub-clauses(2) and (3) of clause 10 have to be read together and if, so read, the said clauses mean that http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 6 the right o option is available only to employees referred to in sub-clause (3) and there is no independent right of option given to employees other than those referred to in sub-clause (3). Shri M.J. Vellapally, the learned senior counsel appearing for the petitioners, has, on the other hand, urged that the High Court has rightly constructed sub- clauses (2) and (3) of clause 10 of the standing Instruction to mean that under sub-clause (2) a general right has been conferred on all employees while under sub-clause (3) a special provision is made with regard to employees who were working on the posts in the pay scale of Rs. 425-700. On a careful consideration of the submission urged by the learned counsel we find considerable merit in the submission of Dr. Dhavan. In our opinion, sub-clause (2) and (3) of clause 10 of the Standing Instructions cannot be read disjunctively as dealing with different sets of employees, while sub-clause(3) deals with certain specific categories of employees mentioned therein. Sub-clauses (1) to (4) of clause 10 have to be read as part of a scheme and if, they are thus read, it would be evident that in sub- clause(1) the five channel of promotion have been enumerated and reference is made to Schedule 11 which enumerates the posts under each channel. In sub-clause(2) provision is made for obtaining option of individual employees considered for the purpose of implementation of channels of promotion. Sub-clause(3) prescribes the conditions for exercise of option by the employees who have been conferred the said right. It lays down that the said option will be available only to employees regularly working in the pay scale of Rs. 425-500 and such employees should exercise their option to various channels within 60 days of completion of their probation in the post and that the employees not so option shall be placed in such channels as may be decided by the Executive Committee. In sub-clause (4) it is prescribed that the option once exercised shall be final. If it is held that in sub-clause (2) a general right of option has been conferred on all the employees irrespective of the post held by them, sub-clause(3) would be rendered otiose. Such a construction would defeat the object underlying sub-clause (3) which in specific terms indicates that the right to exercise the option is available only if the conditions laid down in the said sub-clause are fulfilled. In view of the language used in sub-clause (3) an employee falling in that sub-clause can exercise the option only in accordance with the requirements of that sub-clause. He cannot fall back on sub-clause (2). It is also not possible to hold that while sub-clause(3) deals with the category of employees referred to in that sub-clause, the rest of the employees are dealt with in sub-clause(2). there is no reason why the employees referred to in sub-clause(3) should be treated differently from the rest of the employees in the matter of exercise of the right of option. We are, therefor, unable to agree with the view of the Division bench if the High Court that sub- clause(2) of clause of the Standing Instructions confers a general right of option to all the employees and sub- clause(3) confers such right to certain categories of employees only. Having regard to the scheme of clause 10 which deals with promotion from Group C to Group B and the fact that ’Channels of Promotion’ only relate to posts falling in Group A and B, it must be held that the right of option that has been conferred under clause 10 is available only at the stage of promotion from Group C to a post in Group B. On that view it cannot be said that the petitioners who were holding a post in Group B, having been directly appointed on the post of Quality Supervisors, can http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 6 exercise the right of option after they have already been appointed on a post in a particular channel. Shri Vallapally has pointed out that while the order dated July 26, 2978 relating to appointment of K.S. Sreedevi contains a specific clause to the effect that her channel of promotion shall be "Channel III to Quality Control and Inspection", there is no such condition in the orders of appointment of K.Sadasivan Nair and V.I.George. It has been pointed out that though his appointment was on the post of Quality Supervisor, K. Sadasivan Nair was working in the Sub Regional Office, Goa and thereafter in the Research and Product Development Section, he has transferred to the Appraisal and Investment Section, which does not come under any of the channels of promotion. it is, further, stated that V.I. George was also not posted as quality Supervisor at any time but was posted to the Sub Regional Office at Mangalore for three years and thereafter he was transferred and posted to the Head Office at Cochin in the Economics and Marketing Service and he was transferred and posted to the Appraisal and Investment Section which does not come under any of the existing channels of promotion and after service in the said section for seven years, he was transferred to the Research and product Development Section which comes under Channel 11 of promotion. It is no doubt true that in the case of K.S. Sreedevi there is specific mention in the order of appointment that her channel of promotion shall be "Channel 111 to quality Control and Inspection " and a similar provision is not found in the orders of appointment of both K. Sadasivan Nair and V.I. George, but in view of the fact that the appointment of both of these petitioners was made on the post of quality Supervisor which falls in Channel 111 under schedule 11 referred to in sub-clause(1) of clause 10 of the Standing Instruction, It must be held that the appointment of both these petitioners was made in channel 111. The fact that after their appointment both these petitioners worked on posts falling in other channels would not, by itself, mean that there has been a change in their channel for the purpose of promotion. There is nothing in he Standing Instruction which may lend support to the view that if a person is posted on a posted on a post which falls in another channel, there is an automatic change in the channel of promotion. On the other hand, we find that MPEDA in its meeting held on June 27, 1985 has taken the following decision:- "Mobility within the Channel 1. Chairman may transfer officers within channels periodically whenever found necessary in the interests of efficiency and exigencies of work 2. Chairman may transfer officers outside the channels on working arrangement in the interest of efficiency and exigencies of works." This would show that the Chairman of MPEDA has been empowered to transfer the officers within channels in the interest of efficiency and exigencies of work. Such posting and transfer would not result in automatic change of channels for the purpose of promotion. Shri S. Balakrishnan, the learned counsel appearing for A. Geetha has submitted that clause 10 of the Standing Instructions is violate of the right to equality guaranteed under Article 14 of the Constitution as found by the learned single Judge. It is submitted that there is no relation http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 6 basis for denying the right of option to personas who are directly recruited to a post falling in Group B though such a right is available to a person promoted from a post falling in Group C to a post falling in Group B. We find no merit in this contention. A person who is promoted from a post in Group C to a post in Group B has been given the right to exercise the option to choose the channel of promotion for the reason that channels of promotion that are available in respect of posts in Group B and Group A only and since as person holding a post in group C can be promoted to a post falling in Group B, he has been given the right to choose a channel for promotion before he is promoted to Group B. no right to choose a channel is available after his promotion to a person who has been promoted to a Group B. There is thus no distinction between a person who is directly recruited to a post in Group B and a person who is promoted to a post in Group b in the matter of exercise of option after their appointment to Group b. When a person in directly appointed on a post falling in Group B in one of the channels he exercise his option by applying for that particular channel of promotion. Similarly person holding a Group C post is given the option to choose the channel of promotion at the stage of promotion to Group B. It cannot, therefore , be said that the conferment of right to exercise the option in respect of the channel of promotion under clause 10 of the Standing Instructions suffers from the vice of discrimination. The contention urged by the Shri Balakrishnan cannot, therefore, be accepted. For the reasons aforementioned, we are unable to uphold the impugned judgement of the Division Bench of the High Court. The appeals are, therefore, allowed, the impugned judgment of the Division Bench of the high Court dated December 20,1994 in W.A. Nos. 349/1994, 350/1994, 351/1994/ 357/1994 and 362/1994 as well as the judgment of the learned single judge dated February 18,1994 in O.P.Nos. 7539/1990-Y, 9209/1990-U, O.P. Nos. 321/1991-L and 2058/1991-T are set aside and the said writ petitions are dismissed. No order as to costs.