Full Judgment Text
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CASE NO.:
Appeal (civil) 4953-4957 of 1998
PETITIONER:
State of Karnataka & Ors
RESPONDENT:
Ameerbi & Ors
DATE OF JUDGMENT: 07/12/2006
BENCH:
S.B. Sinha & Markandey Katju
JUDGMENT:
J U D G M E N T
S.B. Sinha, J.
The Central Government floated a Scheme known as Integrated Child
Development Service (ICDS) Programme in the year 1975. It is funded by
the Central Government. Its application, however, is at the hands of the
respective States. Anganwadi workers are appointed from amongst the
local inhabitants. Selection is made by a committee. Under the Scheme,
about one hundred Anganwadi workers are required to be recruited from
each of the urban and rural projects and 50 for the tribal projects, whereas
one for each Anganwadi Worker is to be appointed as a helper. The staff
pattern for ICDS Project is stated in para 3.1.18 of the Scheme which is as
under:
"3.1.18 Staff for ICDS Project: Presently, a normal
ICDS project has one post each of CDPO,
Assistant, Statistical Assistant, Clerk/ Typist,
Driver and Peon. Thus the present staff has 3
ministerial hands, namely, the Statistical Assistant,
Assistant and LDC. For manning these 3 posts,
the State Governments/UTs can chose any 3
suitable class III (Category C) posts and
designations (such as Senior Clerk, UDC, Jr.
Clerk, LDC, Accountant, Accounts Clerk etc.) and
let these 3 posts be manned by them. These posts
can carry pay scales as per State Government’s
rules and this Ministry will provide funds fully for
all such posts. The redesignation of these posts
would depend upon the nature and the type of
work involved at the project headquarters and the
precise types of personnel whom the State
Government consider fit for such work."
Anganwadi workers filed an application purported to be under Section
15 of the Administrative Tribunals Act, 1985 (for short "the Act") before the
Karnataka State Administrative Tribunal. In one of such applications being
Nagarathna B.K. & Others v. The Secretary, Social Welfare Dept. & Others
[1992 K.S.L.J. 177], it was held that the said application was not
maintainable. Correctness of the said decision came to be questioned. The
matter was referred to a larger bench of the Tribunal. By reason of the
impugned judgment, the Tribunal held the said application to be
maintainable opining that although Anganwadi workers and helpers are paid
honorarium, they hold civil post.
The State of Karnataka is before us questioning the correctness of the
said judgment. This Court issued notice to Union of India also. It has also
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filed a counter affidavit.
Mr. Sanjay R. Hegde, learned counsel appearing on behalf of the
appellants, took us through the scheme and submitted that whereas certain
posts are sanctioned and created, bulk of them are not sanctioned and
required to be filled up from amongst the volunteers from the community. It
was contended that they merely act as conduit to implementation of some
welfare schemes. They may have to work for a maximum period of 4 and =
years. They are not holders of civil posts. They can contest elections. It
was submitted that for filling up of the said posts, no advertisement is
required to be made, nor the provisions of the recruitment rules are required
to be complied with.
Ms. Rekha Pandey, learned counsel appearing on behalf of Union of
India would support the contention of Mr. Hegde supplementing that
Anganwadi workers are appointed on a budget scheme and if it is to be held
that they and their helpers who were to work as volunteers to render certain
services, are treated to be State Government or Central Government
employee, the scheme itself would become non-functional. The scheme of
the Central Government, it was pointed out, is an All India scheme and in
the event the judgment of the Tribunal is upheld, the same would lead to
serious financial implications.
Ms. Indira Jaisingh, learned senior counsel appearing on behalf of the
respondents, on the other hand, would submit that the question as to whether
Anganwadi workers hold civil post or not must be considered having regard
to the tests laid down by this Court in determination of the relationship of
employer and employee.
The learned counsel would urge that casual railway employees, part-
time employees having been held by this Court to be holders of civil post,
there is no reason as to why the respondents would be treated differently. It
was submitted that Anganwadi workers must not be paid wages less than the
minimum wages fixed by the State as the same would amount to beggary.
Emoluments of an employee, the learned counsel would urge, must be fair
and reasonable.
It was further submitted that the nomenclature of payment is not
decisive. Our attention in this connection has also been drawn to the
definition of ’post’ as contained in Section 3(k) of the Act.
The Scheme was floated by the Central Government with certain
objects. The staff pattern at the project level has been laid down in the
Scheme itself. What would be meant by sanctioned post is evident from
paragraph 3.1.18 of the Scheme as noticed hereinbefore. Indisputably
Anganwadi workers and helpers were not to be appointed on a pay scale.
They are to be paid honorarium. The amount of honorarium has since been
increased and just at present is as under:
"Anganwadi Workers
Qualification/
Experience
1975-76
1.4.78
1.7.96
2.10.92
16.5.97
1.4.02
Non
Matriculate
100/-
125/
225/-
350/-
438/-
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938/-
Matriculate
150/-
175/-
275/-
400/-
500/-
1000/-
Non
Matriculate
with 5 years
exp.
-
-
250/-
375/-
469/-
969/-
Matriculate
with 5 years
exp.
-
-
300/-
425/-
531/-
1031/-
Non
Matriculate
with 10 yrs.
Exp.
-
-
275/-
400/-
500/-
1000/-
Matriculate
with 10 yrs.
Exp.
-
-
325/-
450/-
563/-
1063/-
Anganwadi Helpers
Helpers
35/-
50/-
110/-
200/-
260/-
500/-"
The Scheme is on a year to year basis. The Scheme although is to be
directly under the control of the State Governments, the financial burden is
to be borne by the Central Government.
There is no fixed criteria as regards honorarium. Some States pay
honorarium as fixed by the Central Government but some others pay
additional honorarium from their own resources. Union of India has also
constituted a Review Committee pursuant to its recommendations the
following benefits have been granted:
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"i. The Anganwadi Workers and Helpers have
been allowed ’paid absence’ on maternity for a
period of 135 days vide letter dated 28.12.2001\005
ii. The U.O.I. initiated a scheme, on a year to
year basis for awards for selected Anganwadi
workers on the basis of their dedication and
performance. The scheme for award for
Anganwadi workers was first introduced for 2000-
2001 and thereafter extended for 2002-2003 is
under process. The scheme provides for
(a) Award at the Central-level comprising of
cash of Rs. 25,000/- and a citation for 20
Anganwadi Workers, and
(b) Awards at the State-level comprising of cash
of Rs. 2,500/- and a citation for 1275 selected
Anganwadi Workers.
iii. The State Governments have been requested
vide letter dated 28.02.2001 to consider and
implement the following recommendations of the
committee, which call within the purview of the
States:-
(a) State/ UT Government should contribute
some monetary incentive to these workers for the
additional work assigned to the Anganwadi
Workers and Helpers under various schemes and
programmes.
(b) "Anganwadi Workers and Helpers Welfare
Fund" may be set up by the State/ UT
Governments at the State/ UT level out of the
contribution from Workers/ Helpers and State/ UT
Governments.
(c) State/ UT Governments should provide
group insurance facilities to Anganwadi Workers
and Helpers.
(d) The honorary contribution in Anganwadi
centers by Anganwadi Workers and Helpers
should be treated as additional qualifications for
recruitment as primary school teachers, ANMs and
other such village based positions. Specific quota
for recruitment in these positions may be fixed
up."
Recommendations of the Committee have also been directed to be
implemented by the States which would fall within their purview.
The posts of Anganwadi workers are not statutory posts. They have
been created in terms of the scheme. It is one thing to say that there exists a
relationship of employer and employee by and between the State and
Anganwadi workers but it is another thing to say that they are holders of
civil post.
We are not oblivious of the fact that their presence in their respective
villages is extremely important. They are supposed to make significant
contribution to the society. They, we understand, are required to carry a
large number of activities, primarily amongst them being the welfare of the
children.
In a written submission, the interveners state that Anganwadi workers
as of necessity are required to perform a large number of functions. We,
however, are not inclined to consider the correctness or otherwise of the said
statements made before us for the first time. No material in this behalf was
brought on the records of the Tribunal. The Tribunal proceeded to deliver
its judgment applying certain principles and overruling the decision of the
Division Bench, the correctness whereof falls for our decision.
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We, as at present advised, are not inclined to enlarge the scope of this
appeal and, thus, refuse to go to the factual details of the matter, particularly,
when they do not form part of the records.
Before we advert to the rival contentions of the parties, we intend to
examine the decision of this Court whereupon strong reliance has been
placed by the learned course for the respondents.
In State of Assam & Ors. v. Shri Kanak Chandra Dutta [1967 (1) SCR
679] the question before a Constitution Bench was as to whether a Mauzadar
appointed for the purpose of collection of revenue under a system prevailing
in the Assam Valley would be holder of a civil post. Answer to the said
question was rendered in the affirmative opining:
"The question is whether a Mauzadar is a person
holding a civil post under the State within Art. 311
of the Constitution. There is no formal definition
of "post" and "civil post". The sense in which they
are used in the Services Chapter of Part XIV of the
Constitution is indicated by their context and
setting. A civil post is distinguished in Art. 310
from a post connected with defence; it is a post on
the civil as distinguished from the defence side of
the administration, an employment in a civil
capacity under the Union or a State. See marginal
note to Art. 311. In Art. 311, a member of a civil
service of the Union or an all-India service or a
civil service of a State is mentioned separately, and
a civil post means a post not connected with
defence outside the regular civil services. A post is
a service or employment. A person holding a post
under a State is a person serving or employed
under the State. See the marginal notes to Arts.
309, 310 to 311. The heading and the sub-heading
of Part XIV and Chapter I emphasise the element
of service. There is a relationship of master and
servant between the State and a person holding a
post under it. The existence of this relationship is
indicated by the State’s right to select and appoint
the holder of the post, its right to suspend and
dismiss him, its right to control the manner and
method of his doing the work and the payment by
it of his wages or remuneration. A relationship of
master and servant may be established by the
presence of all or some of these indicia, in
conjunction with other circumstances and it is a
question of fact in each case whether there is such
a relation between the State and the alleged holder
of a post.
In the context of Arts. 309, 310 and 311, a post
denotes an office. A person who holds a civil post
under a State holds "office" during the pleasure of
the Governor of the State, except as expressly
provided by the Constitution. See Art. 310. A post
under the State is an office or a position to which
duties in connection with the affairs of the State
are attached, an office or a position to which a
person is appointed and which may exist apart
from and independently of the holder of the post.
Article 310(2) contemplates that a post may be
abolished and a person holding a post may be
required to vacate the post, and it emphasises the
idea of a post existing apart from the holder of the
post. A post may be created before the
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appointment or simultaneously with it. A post is an
employment, but every employment is not a post.
A casual labourer is not the holder of a post. A
post under the State means a post under the
administrative control of the State. The State may
create or abolish the post and may regulate the
conditions of service of persons appointed to the
post."
Applying the said principles of law, it was held that a Mauzadar holds
a civil post under the State as : (i) the State has the power and the right to
select and appoint him; (ii) he is subordinate to public servant; (iii) he
receives remuneration by way of a commission and sometimes a salary; (iv)
there exists a relationship of a Master and a Servant; (v) he holds an office
on the revenue side of the administration to which specific and onerous
duties in connection with the affairs of the State are attached; (vi) the office
falls vacant on the death or removal of the incumbent; (vii) he is a
responsible officer exercising delegated powers of Governement; (viii) he is
appointed revenue officer.
Anganwadi workers, however, do not carry on any function of the
State. They do not hold post under a statute. Their posts are not created.
Recruitment rules ordinarily applicable to the employees of the State are not
applicable in their case. The State is not required to comply with the
constitutional scheme of equality as adumbrated under Articles 14 and 16 of
the Constitution of India. No process of selection for the purpose of their
appointment within the constitutional scheme existed. We do not think that
the said decision has any application in the instant case.
Our attention has also been drawn to a decision of this Court in Union
of India and Others v. Deep Chand Pandey and Another [(1992) 4 SCC 432]
wherein casual employees were found to come within the purview of Section
14(1) of the Act holding:
"\005An examination of Section 14 and Section 3(q)
clearly indicates that the Act covers a very wide field,
and there is nothing to suggest that the provisions dealing
with the jurisdiction of the Tribunal should receive a
narrow interpretation\005"
In that case, the employees were seeking temporary status. They had
claimed their right to continue in employment. In view of the nature of
claim, it was opined by this Court that the application under Section 14 of
the Act was maintainable.
Local bodies employees having regard to the notification issued under
the Act were also held to come within the purview of the Act in R.N.A.
Britto v. Chief Executive Officer and Others [(1995) 4 SCC 8] wherein
following Shri Kanak Chandra Dutta (supra) it was held that the Panchayat
Secretaries having regard to the provisions of the Karnataka Village and
Local Boards Act are government servants, stating:
"13. Another significant provision is Sub-section
(2) of Section 80 of the Act which says that subject
to the provisions of Rules made under the proviso
to Article 309 of the Constitution, the
qualifications, powers, duties, remuneration and
conditions of service including disciplinary matters
of such Secretary shall be such as may be
prescribed.
14. The provisions in the Act to which we have
adverted, clearly show that several functions which
were required to be performed by the State are
entrusted to the Panchayats. They also show that
the properties vested in the Panchayats and the
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funds of the Panchayat are that of the Government
and those collected by way of tax or fee by
exercising the power of taxation vested in the
Panchayat by the Government. Above all,
provisions of the Act make it abundantly clear that
the Panchayats have to function under the ultimate
control of the State Government. When it comes to
the Secretaries of the Panchayats appointed under
the Act, their selection for appointment, their
termination from service, their liability for transfer
and all other conditions of their services are as
provided for under the Rules made under the Act
or other rules made under Article 309 of the
Constitution in respect of services of the State
Government servants. When Sub-section (2) of
Section 80 of the Act to which we have adverted
states that subject to the provisions of Rules made
under the proviso of Article 309 of the
Constitution, the qualifications, powers, duties,
remuneration and conditions of service including
disciplinary matters of such Secretary shall be such
as may be prescribed, it leaves no room for doubt
that the Secretaries of the Panchayats are
Government servants, like other Government
servants, who are subjected to the Rules to be
made under the proviso to Article 309 of the
Constitution as regards their service conditions."
The said decision ex facie cannot be said to have any application in
the instant case.
Reliance has also been placed by Ms. Jaisingh on State of U.P. and
Others v. Chandra Prakash Pandey and Others [(2001) 4 SCC 78]. The
question which was involved therein was appointment of Kurk Amins on
salary basis for realization of dues of cooperative society. Again following
Shri Kanak Chandra Dutta (supra), it was held that Kurk Amins having been
appointed by the State for the purpose of collection of revenue would be
holders of civil post.
We may, however, notice that the Bench referred to a decision of this
Court in The Superintendent of Post Offices and Others v. P.K. Rajamma
[(1977) 3 SCC 94] where extra-departmental agent was held to be not a
casual workers but holds a post under the administrative control of the State.
In P.K. Rajamma (supra), a 3-Judge Bench of this Court made a
distinction between a post held under the administrative control of a State
and another who is a casual workers.
Each of the decisions referred to hereinbefore centers round
application of a statute. In all those cases, posts are statutory ones. Terms
and conditions of services of the holder of the posts were governed by
statutes.
However, rules framed under proviso to Article 309 of the
Constitution of India are not attracted in the case of the respondents. They
are appointed under a scheme which is not of a permanent nature although
might have continued for a long time.
Appointments made under a scheme and recruitment process being
carried out through a committee, in our opinion, would not render the
incumbents thereof holders of civil post. Our attention has not been drawn
to any rule or regulation governing the mode of their recruitment. Some
statements in this behalf have been made by the interveners but for the
reasons stated hereinbefore, we cannot enter thereinto. A distinction must be
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made about a post created by the Central Government or the State
Governments in exercise of their power under Articles 77 or 162 of the
Constitution of India or under a statute vis-‘-vis cases of this nature who are
sui generis. Terms and conditions of services of an employee may be
referable to acts of appropriate legislature. The matter may also come within
the purview of Article 309 of the Constitution of India as proviso appended
thereto confers power upon the President or the Governor of a State or other
authority, who may be delegated with such power, to make rules during the
interregnum.
The result of an appointment being made in violation of the
Constitutional scheme has recently been noticed by a Constitution Bench of
this Court in Secretary, State of Karnataka and Others v. Umadevi (3) and
Others [(2006) 4 SCC 1].
One of the questions which was raised before us was in regard to the
right of an Anganwadi worker to contest an election. They are indisputably
free to do so. A holder of a civil post may not be entitled thereto.
In Satrucharla Chandrasekhar Raju v. Vyricherla Pradeep Kumar Dev
and Another [(1992) 4 SCC 404], this Court while considering the
provisions of Article 191(1)(a) of the Constitution of India in relation to the
posts held by the employees of an Integrated Tribal Development Agency
opined that their employees would not be holder of office of profit although
the State exercises control thereover holding:
"It is also necessary to bear in mind that the
Government is undertaking several projects and
activities including commercial activities through
the corporations and local bodies exercising some
control over such corporations or bodies. In that
view of the matter they may come within the
meaning of the "State" envisaged in Article 12 but
that may not be a decisive factor in deciding the
issue. As a matter of fact Section 10 of the
Representation of People Act as well as Article
58(2) of the Constitution of India do indicate that
all persons employed in such undertakings,
corporations or local bodies cannot be deemed to
suffer disqualification for contesting the elections
except to the extent indicated therein. This aspect
also has been considered in some of the above-
mentioned decisions. If a strict and narrow
construction is to be applied that amounts to
shutting off many prominent and other eligible
persons to contest the elections which forms the
fundamental basis for the democratic set-up.
Therefore several factors as indicated above
depending upon the facts of each case have to be
taken into consideration in deciding whether a
particular person is disqualified by virtue of his
holding an office of profit before concluding that
such an office is under the Government\005"
The decision, therefore, is an authority for the proposition that those
employees who come within the meaning of Article 12 of the Constitution of
India are not necessarily government servants. A’fortiori the State in terms
of a scheme may exercise control over a section of the persons working but
thereby only, they do not become entitled to protection under Article 311 of
the Constitution of India.
Reference to the provisions of the Minimum Wages Act, in our
opinion, is also not apposite. The said Act is applicable to the workmen
working in the industries specified therein. It is not the case of the
respondents that the ICDS programme would constitute an ’industry’ or
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Anganwadi workers are industrial workmen. There cannot be any doubt
whatsoever that it is one thing to say that the State would be liable to pay
minimum wages irrespective of its financial constraints but it is another
thing to say that as to whether such a claim can be raised in respect of those
who are working under a project. It is not a case where the concept of
minimum wage, living wage or fair wage can be brought in service.
Different tests applied even for determining the relationship of
employer and employee have recently been noticed by this Court in District
Rehabilitation Officer & Ors. v. Jay Kishore Maity & Ors.[2006 (11)
SCALE 545]. In that case, in almost similar project, the employees
appointed by the District Rehabilitation Centre claimed themselves to be the
Central Government employees. Each case, therefore, has to be considered
on its own merits.
This Court cannot determine a lis only on sympathy.
In Ramakrishna Kamat and Others v. State of Karnataka and Others
[(2003) 3 SCC 374] albeit in the light of right of regularization in service,
this Court opined:
"\005It is clear from the order of the learned single
Judge and looking to the very directions given a
very sympathetic view was taken. We do not find
it either just or proper to show any further
sympathy in the given facts and circumstances of
the case. While being sympathetic to the persons
who come before the court the courts cannot at the
same time be unsympathetic to the large number of
eligible persons waiting for a long time in a long
(SIC) seeking employment\005"
[See also Maruti Udyod Ltd. v. Ram Lal and Others, (2005) 2 SCC
638, State of Bihar & Ors. v. Amrendra Kumar Mishra, 2006 (9) SCALE
549 and Regional Manager, SBI v. Mahatma Mishra, 2006 (11) SCALE
258]
It is also not a case where the doctrine of parity of employment can be
invoked. It is true that nomenclature of a term of payment is not decisive
but the substance is as was held in Jaya Bachchan v. Union of India and
Others [(2006) 5 SCC 266], but the question has to be determined having
regard to the issue involved. We are concerned herein with only one
question, viz., whether the respondents are holders of any civil post. We are,
having regard to the materials on record, of the view they are not.
Keeping in view of the facts and circumstances of this case, we are of
the opinion that the Tribunal has no jurisdiction to entertain the application.
The appeals are allowed accordingly. No costs.