IMLIKOKLA LONGCHAR vs. THE STATE OF NAGALAND

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.         OF 2022   (Arising out of Special Leave to Appeal (C) No. 27603/2019) SMT. IMLIKOKLA LONGCHAR & ORS.          …. APPELLANT(S)  VERSUS THE STATE OF NAGALAND & ORS.    …. RESPONDENT(S) J U D G M E N T    ANIRUDDHA BOSE, J.  Leave granted. 2. The origin of the controversy giving rise to the present appeal goes back to the year 2007 and there have been several rounds of litigations over   the   issue   which   we   shall   briefly   narrate   in   the   subsequent paragraphs of this judgment. The contesting parties in this appeal are the   appellants   and   the   respondent   no.4   (Keruupfeu   –   “K”).   The educational   authorities   of   the   State   of   Nagaland,   who   are   also respondents in this appeal are supporting the appellants. The dispute is on the question of seniority the appellants and K in the cadre of senior Signature Not Verified Digitally signed by BABITA PANDEY Date: 2022.10.11 18:13:38 IST Reason: lecturer under the State Council of Educational Research and Training 1 Service (SCERT), Department of Education, Government of Nagaland. The appellants are collectively seeking seniority over K. 3. We are giving below a table showing the career graph of K and the four appellants (henceforth referred to as A1, A2, A3 and A4 respectively in descending order from the table) in their respective cadres:­

st 4. Draft   seniority   list   as   on   1   July   2006   was   circulated   by   the authorities   in   which   the   K   was   shown   below   the   appellants.   K’s 2 objection   to   this   seniority   list   was   mainly   on   the   point   that   the appellants could not be positioned above her as the dates of entry of the appellants into the cadre of senior lecturer was subsequent to her entry into the said cadre. The appellants initially came to be senior lecturer th on the basis of their officiating promotions on 20  November 2003 with th th effect from 14  November 2003 (for A1 and A2) and 20  January 2001 (for A3 and A4) whereas K’s regularisation in the post in question was th with effect from 16  January 2004. K’s regular promotion in that cadre was before the actual dates of regularisation of the appellants in the subject post. The appellants’ regularisation in the said posts was made in the year 2007, with earlier effect as would be evident from the above­ referred table. K’s representation was rejected and final seniority list th was published on 17  November 2006 in terms of the draft list. As per a Cabinet   Memorandum   no.   EDS/SCERT­15/2004   (“Memorandum”) issued in the month of March 2005, regularisation recommendation of th K was made with effect from 16  January 2004 as she had completed more than ten years’ service in the department. This appears to have had been subsequently approved and notified. We also find from this Memorandum   that   she   was   recommended   for   regularisation   on   the basis of a suitability test. The said Memorandum, inter­alia, carried the following stipulation:­ “4(2). There are some regular lecturers who were given officiating promotions to the posts of Sr. Lecturers subject 3 to regularization by the DPC. This group of officers would be   senior   to   those   of   contract   appointees   and deputationists.” (quoted verbatim from the paperbook) 5. The Nagaland State Council on Educational Training Service Rules, 2003 (“2003 Rules”) was made under the provisions of Article 309 of the th Constitution of India and these Rules became operative from 30  April 2007. Rule 3 thereof reads:­ “3. CONSTITUTION OF SERVICE The service shall consist of the following persons namely: (i)    Persons who, at the commencement of these rules are holding substantively the posts specified in Schedule­I. (ii)     Persons   recruited   to   this   service   before   the commencement of these rules. (iii) Persons recruited to this service in accordance with provisions of these rules.”  Schedule II to these Rules carry the requirements pertaining to various posts within the said service. Eligibility conditions for the post of senior lecturer appear in Serial 4 thereof. It is recorded in the said Schedule:­ SCHEDULE­II (See Rule­3) The Nagaland State Council of Educational Research & Training

4

5 6. The said Rules however were not operational when regularisation of K took place in the post of senior lecturer. On the other hand, the appellants’ regularisation as senior lecturer came after the 2003 Rules th had come into existence on 30   April 2007. Learned counsel for the appellants had argued that when K joined as senior lecturer, she did not have B.Ed degree. It is not in dispute that before her regularisation, she had obtained the B.Ed. degree. That factor, in any event, is not of much   relevance   so   far   as   the   present   proceeding   is   concerned   as nothing   has   been   shown   to   us   to   demonstrate   that   she   had   any eligibility deficiency on account of not having B.Ed. degree at the time she was inducted in the post of senior lecturer on contractual basis. In any event, her eligibility to be a senior lecturer is not directly in issue in this appeal.  Consistent stand of the Departmental Promotion Committee (“DPC”) 7. from   the   year   2007   has   been   that   the   seniority   position   of   the appellants ought to be computed taking into account the period they were officiating in the posts of senior lecturer, which were prior to the date   of   regularisation   of   K   in   the   same   post.   In   support   of   this argument, clause 4.2 of the Memorandum referred to in the earlier part of this judgment has been relied on by the appellants as also the State. This was also the view of the DPC and was confirmed in their meeting nd held on 2  November 2015. There are authorities which calls for limited 6 interference by judicial review with regard to recommendations of the DPC. This has been held so by this Court in the cases of  Union Public Service Commission vs. L.P. Tiwari and Others  [(2006) 12 SCC 317] and   Union of India & Another vs. S.K. Goel and Others   [(2007) 14 SCC 641].   But the principle of non­interference is not absolute.   In exceptional cases, judicial intervention becomes inevitable, as held in the case of   Badrinath vs. Government of Tamil Nadu and Others [(2000) 8 SCC 395]. 8. The point of taking off, so far as the proceedings giving rise to this appeal is concerned, is two Writ Petitions filed by K in the Gauhati High Court. These were registered as W.P (C) No. 169 (K) of 2016 and W.P (C) No. 231(K) of 2015. We are avoiding reference to rounds of litigations earlier as those cases do not have direct bearing on the dispute which we are to adjudicate on in this appeal. In these Writ Petitions, K had challenged the DPC proceedings and she also prayed for reconvening of DPC   for   the   purpose   of   reconsidering   the   recommendation   for regularisation of the four appellants in terms of the 2003 Rules. K had also assailed the promotion of the four appellants in the posts of senior lecturer. Her main contention was that their ad­hoc period in the feeder cadre could not be counted for the purpose of eligibility for promotions.  This  was  the third  round of litigations  touching  upon the  same 9. controversy.  The first set was a writ petition filed by K, being W.P. (C) 7 No.173(K)   of   2007.   This   writ   petition   was   dismissed   on   technical ground. It appears that another Writ petition [W.P. (C) No.284(K) of 2007]   was   also   instituted   by   K   questioning   regularisation   of   the appellants   as   senior   lecturer.   The   second   writ   petition   was   also dismissed. K had carried both the orders of dismissal to the Appellate Bench. K, however, was partially successful in the second round of litigation initiated by writ petition registered as W.P (C) No. 126(K) of 2014.   In   this   writ   petition,   she   had   asked   for   invalidation   of   the rd recommendation of the DPC in their meeting held on 3  March 2014. In th this meeting, the DPC had reaffirmed their recommendation made on 4 October 2007 seeking to regularise the service of the appellants in the posts of senior lecturer from different dates prior to the date on which service of K was regularised in the same post. That was accepted by the State Government. The High Court essentially remanded the matter to the   DPC   by   setting   aside   their   order   holding   that   the   DPC recommendation   did   not   reflect   consideration   of   the   2003   Rules. Following the direction contained in the aforesaid judgment, a fresh nd DPC meeting was held on 2  November 2015 to which we have already referred. This meeting was held mainly to review the decisions of the th rd DPC taken in their meetings on 4  October 2007 and 3  March 2014, which   were   set   aside   by   the   High   Court.   But   the   DPC   essentially retained their earlier decision concerning seniority list giving its own explanation of there being compliance of the 2003 Rules.  8 10.  In the appeals arising out of W.P. (C) No. 173(K) of 2007 and W.P. (C)   No.   284   (K)   of   2007,   a   Division   Bench   of   the   High   Court   in   a th common judgment delivered on 14  September 2012, inter­alia, held:­ “20.We have considered the reason as assigned by the learned Single Judge but unfortunately we cannot agree to such   proposition   of   law.   It   is   well   settled   that   the recommendation of the D.P.C. is not binding upon even on the appointing authority. It is merely recommendation and the   appointing   authority   has   ot   examine   the recommendation whether those were appropriate or not. The   recommendation   is   an   opinion   of   the   expert   for consideration of the appointing authority. The appointing authority thought it appropriate to reconvene the D.P.C. for arriving at a decision. It appears from the D.P.C. minutes that there was no consideration of the Nagaland State Council   of   Educational   Research   and   Training   Services Rules as was given effect form 30.04.2007 and hence the D.P.C.   in   all   the   cases   made   recommendation   without relevant   consideration   of   the   said   rules,   and   their consequences for far regularization of the Sr. Lecturer was concerned and treaded a wrong premise. The D.P.C. did not look into the matter whether the private respondents have completed the required continuous qualifying service of 5 years in the feeder grade or not. Apart that, the law is well settled that the executive is well within its jurisdiction to   reconvene   to   D.P.C.   but   while   operating   any regularization retrospectively it has to take care that no prejudice is caused to the incumbent already in the cadre. Moreover,   being   in   the   grade   on   regular   appointment. Unless the qualifying service as prescribed is complete in the grade, there cannot by any lawful consideration.  21. Be that as it may in this case, the question that has been taken for consideration by this Court is confined to whether the State­respondents No. 1 and 2 have acted in accordance with the provision of law while accepting the recommendation of the D.P.C. The answer is bound to in the negative. The relevant provision as to the qualifying service   as   appearing   in   the   Nagaland   State   Council   of Educational Research and Training Services Rules, 2003, as  given effect from 30.04.2007, was not at all considered by   the   D.P.C.   while   making   recommendations   for regularization in the post of Sr. Lecture and as such both the   recommendations   of   the   D.P.C.   as   well   as   the notification,   consequent   thereupon,   dated   08.11.2007 (Annexure­C   to   the   Affidavit   in   opposition   filed   by   the respondent No. 1.) stand quashed. 9 22.  This Court would not interfere with that part of the notification whereby the private respondents have been appointed in the cadre of Lecturer. This order has to be confined   for   the   cadre   for   the   Sr.   Lecturer   only.   As consequential thereof, the respondents No. 1 and 2 are directed to take immediate steps for reconvening of the D.P.C.   for   purpose   of   fresh   recommendation   for regularization of the private respondents in the post of Sr. Lecturer on strict observance of the rules: as provided in the schedule appended to the said Rules, 2003 (effective from 30.04.2007) and thereafter to issue the appropriate order of promotion in the post of the Sr. Lecturer. 23. As corollary to this, the impugned seniority list is also struck down. The seniority position can only be settled after the reconvening of the D.P.C. for promotion to the post of Sr. Lecturer in terms of the provisions of the Nagaland State   Council   of   Educational   Research   and   Training Services Rules, 2003. 24.  It is made clear that the private respondents who are now occupying the post of Principal of DIETs on officiating basis would be allowed to continue in their positions but that   shall   remain   subject   to   the   outcome   of   the recommendation   of   the   D.P.C.   and   the   consequential orders of promotion as would be made by the respondents No. 1 and 2.” (quoted verbatim from the  paperbook)   11. In the two writ petitions registered as W.P.(C) No. 231 (K) of 2015 and W.P. (C) 169 (K) of 2016, K had sought to quash the fresh nd DPC recommendations coming from the meeting held on 2  November 2015. The earlier seniority position of K was retained by the DPC in their recommendation made in this meeting. The Single Judge allowed the   writ   petitions   against   which   the   appellants   appealed   before   the Division Bench. The Division Bench dismissed the appeals, holding:­ “34.   It   is   reiterated,   at   the   cost   of   repetition,   that   the Division   Bench   had,   in   clear   terms,   directed   the   State respondent   nos.   1   and   2   to   take   immediate   steps   for reconvening   of   the   DPC   for   the   purpose   of   fresh recommendation for regularisation of the appellants in the 10 post of Senior Lecturer in strict observance of the rules, as provided   in   the   Schedule   appended   to   the   NSCERT, Service Rules, 2003, and thereafter, to issue appropriate order of promotion in the post of Senior Lecturer. After noticing the provisions in the NSCERT Service Rules, 2003, the   Division   Bench   had   observed   that   continuous qualifying service of 5 (five) years in the feeder grade of Lecturer  is an  essential  requirement for  the purpose of promotion to the post of Senior Lecturer. It was in that context  the  Division   Bench   had  observed  that  the  DPC when it held its meeting on 04.10.2007, did not take into consideration the NSCERT Service Rules, 2003 which had come   into   effect   in   the   meantime   from   30.04.2007,   as consideration of the said Rules was relevant so far as regularisation   of   the   appellants   in   the   cadre   of   Senior Lecturer. The Division Bench had further observed that while   operating   any   regularization   retrospectively,   care has   to   be   taken   that   no   prejudice   is   caused   to   the incumbent   already   in   the   cadre.   Though   the   Division Bench   had   not   indicated   in   express   terms   about   the incumbent stated to be already in the cadre but it had impliedly referred to the respondent no.4 as the incumbent already in the cadre and directed the State respondents not   to   cause   any   prejudice   to   the   said   incumbent.   As already noted above, the Division Bench had considered the status of the respondent no. 4 in the post of Senior Lecturer and did not observe any irregularity in the matter of regularisation of service of the respondent no. 4 in the post of Senior Lecturer w.e.f. 16.01.2004. In view of such settled position, it is no longer open for the appellants to attempt any other interpretation. The said position had been   reiterated   by   the   learned   Single   Judge   in   the judgment and order dated 03.08.2015 when the DPC held on 03.03.2014 reiterated its earlier decision taken in the DPC meeting held on 04.10.2007, by setting aside the said Minutes   dated   03.03.2014.   The   said   position   was accepted   by   the   present   appellants   and   the   State respondents as they had never assailed the same. The contention raised by the present appellants and the State respondents to the effect that the NSCERT Service Rules, 2003   were   not   in   force   in   the   year   2007   when   the promotions were given to the appellants, was negated by the learned Single Judge in W.P.(C) No. 126(K)/2014. The learned   Single   Judge   in   its   judgment   and   order   dated 03.08.2015, had set aside the impugned recommendation of the DPC dated 03.03.2014 with the direction to hold the DPC afresh in accordance with the direction given by the Division Bench on 14.09.2012. 35. The contention raised in support of the decisions taken in   the   meeting   of   the   DPC   held   on   02.11.2015   is   not 11 acceptable in view of the authoritative pronouncement of the Division Bench in its order dated 14.09.2012. The DPC cannot overrule what had been pronounced by the Division Bench and reiterated by the Single Judge of this Court, as mentioned   above,   and   the   DPC   cannot   re­interpret   the position what has already been settled. Thus, the learned Single Judge after due consideration of the matter in its entirety, is absolutely justified in W.P. (C) No. 231(K)/2015 in   setting   aside   the   proceedings   of   the   DPC   held   on 02.11.2015   by   holding   that   the   same   were   in   clear infraction   of   the   judgment   and   order   dated   l4.09.2012 passed in W.A. No. 20(K)/2011 and W.A. No. 21(K)/2011, as has been quoted above.” (quoted verbatim from the paperbook) 12. The facts which emerge from the sets of events determining seniority positions of the appellants and K in the subject posts are that at the time of regularisation of K, the 2003 Rules was not in existence. So far as the appellants are concerned, their regularisation in the posts th in which they were officiating was effected on 8   November 2007. By that time the 2003 Rules had become operational. Once the said Rules became operational, the requirement of five year service in the feeder grade also become applicable to be eligible for promotion in the next higher   grade.   Our   attention   had   been   drawn   to   Clause   4.2   of   the Memorandum issued in the month of March 2005 through which K was regularised in the post of senior lecturer to contend that K could not object to the appellants being made senior.   We shall deal with this aspect of the appellants’ case in the next paragraph of this Judgment. The general principle of service jurisprudence is that the time spent in the immediate superior grade on stop­gap or ad­hoc basis ought not to 12 be computed for determining the length of service of an incumbent in that cadre. This is of course, subject to any contrary provision made in the applicable Rules itself. But no such contrary provision has been shown to us at the time of hearing of this appeal on behalf of the appellants or the State. Thus, computation of the appellants’ period of service in the feeder grade can take place only from the date of their regular appointment in that cadre. This view has been taken by the Constitution Bench of this Court in the case of  Direct Recruit Class II Engineering Officers’ Association vs. State of Maharashtra & Others [(1990) 2 SCC 715],   Swapan Kumar Pal and Others vs. Samitabhar  [(2001) 5 SCC 581],  Chakraborty and Others State of Rajasthan and  [(2009) 12 SCC 49],  Others vs. Jagdish Narain Chaturvedi Amarjeet  [(2010) 1 SCC 417], and Singh and Others vs. Devi Ratan and Others   [(2021) Malook Singh and Others vs. State of Punjab and Others SCC OnLine SC 876].  At the time the appellants were regularised with retrospective 13. effect, the 2003 Rules had come into existence. Thus, the requirement of the  Schedule  to  the  said Rules  framed  under  Article  309 of the Constitution of India could not be overridden by a clause contained in the Memorandum promoting K. On the other hand, the 2003 Rules ought to supersede any contrary provision that may be contained in an earlier legal instrument. The appellants cannot claim any vested legal 13 right on the basis of certain conditions contained in K’s promotional recommendation.  14. The   appellants   had   entered   the   service   as   lecturer   on contractual basis in the year 1992­93 around the same time K had joined as senior lecturer, also on contract basis. For the purpose of determining the length of service in the feeder posts as contained in Schedule II of the 2003 Rules, the time spent on contractual basis cannot be factored in. If that yardstick is applied, then K’s case for seniority in the grade of senior lecturer will have to be computed from the   year   1993   only.   Even   if   we   proceed   on   the   basis   that   the retrospective effect given to regularisation of the appellants in the post th of lecturer is valid, then also, 15  January 2001 becomes the starting point for calculating five years of service length in the feeder cadre. They were given promotion on officiating basis as senior lecturers with effect th th from 14  November 2003 (for A1 and A2) and 20  January 2001 (for A3 and   A4).   Thus,   the   requisite   five   year   period   could   not   have   been completed by any of them if the retroactivity of their regularisation order in the post of senior lecturer is to be accepted. The period spent in a promotional post on officiating basis cannot be permitted to be factored in for calculating length of service in a particular post. Unless the Rules otherwise provide, officiation in a particular post cannot encadre the incumbent in that post. We have already referred to different authorities 14 laying down this proposition of law earlier in this judgment. Birth in the cadre takes place only upon regularisation in a grade and there is no provision in the 2003 Rules which prescribes encadering a person in the post of senior lecturer during the period such person officiates in the said post. So far as length of service in feeder post is concerned, that   also   has   to   exclude   the   contractual   period   during   which   the appellants served as lecturers, once we apply this principle.  15. The appellants had no doubt completed three years of service th in the feeder grade on operationalisation of 2003 Rules on 30   April 2007.  But so far, the said Rules seek to give them regularisation in the cadre of senior lecturer with effect from 2003 and 2001 respectively, their service in the feeder grade do not meet the required stipulation of five year period. Judgment of a Coordinate Bench in the case of  Girish [(2019) 6 SCC 647], Kumar vs. State of Maharashtra and Others   construed the term ‘continuous service’ in relation to the specific rules this Court was dealing with in that case. So far as the present appeal is concerned, the ratio of this judgment would not be applicable because the appellants here did not fulfil the eligibility requirement for being promoted to the post of senior lecturer. If retroactivity of order is given effect   to   for   calculating   the   officiating   period,   as   we   have   already observed, time spent as officiating senior lecturer could not be deemed to be the dates of their birth in the cadre of senior lecturer. In  Girish 15 Kumar  (supra), it has also been held that such interpretation shall not be applicable while considering eligibility criteria. In the present appeal, one of the eligibility criterion is five years continuous service in the feeder post. We cannot ignore this factor and proceed on the basis as if the term continuous service is being construed only for determining inter­se seniority in the promotional post. We are testing here if the appellants’ entry in the promotional cadre was as per the eligibility criteria or not. In our opinion, it was not. To hold otherwise would require entire stretch of K’s service in the post of senior lecturer since 1993 to be taken into account for determining the inter­se seniority among the appellants and K.  16. For   these   reasons   we   do   not   wish   to   interfere   with   the judgment under appeal.  The authorities to take steps on the basis of seniority positions of the appellants and the respondent no. 4 in terms of this judgment. The appeal is dismissed.    Pending application(s), if any, shall stand disposed of. 17. There shall be no order as to costs.   18. .…………………….…………J. (DINESH MAHESHWARI) ……………………….…….J. (ANIRUDDHA BOSE) NEW DELHI; OCTOBER 11 2022. 16