THE STATE OF ODISHA vs. ARATI MOHAPATRA

          NON­REPORTABLE                                                         IN THE SUPREME COURT OF INDIA    CIVIL APPELLATE JURISDICTION    CIVIL APPEAL NOS. 5963­5964 OF 2021   (Arising out of SLP(Civil) Nos.9302­9303/2019) State of Odisha & Ors.                     .…Appellant(s) Versus Arati Mohapatra                          ….  Respondent(s) J U D G M E N T A.S. Bopanna,J. 1. The Appellant­State of Odisha & others are before this Court in these appeals assailing the orders dated 20.03.2018 and 06.12.2018 passed by the High Court of Orissa in WP(C) No.22713/2014 and Review Petition No.230/2018. By the order Signature Not Verified Digitally signed by R Natarajan Date: 2021.09.27 16:53:29 IST Reason: passed in the writ petition, the learned Division Bench of the High   Court   has   set  aside   the   orders   passed   by   the   Odisha Page 1 of 11 Administrative   Tribunal,   Cuttack   Bench   in   O.A. No.2699(C)/2006 and M.P. No.729(C)/2006. 2. The brief facts leading to the present round of litigation between the parties has the genesis in the selection process which was initiated in the year 1996 for recruitment of primary school teachers in government schools, in the State of Odisha. Through   the   resolution   dated   12.03.1996   the   procedure   for recruitment   was   formulated   and   the   selection   process   was initiated. Pursuant thereto a list consisting of 379 candidates selected for appointment  was published on 31.01.1997. The name of the respondent herein was indicated at Serial No.301 and it had depicted that the respondent had secured 114.80 marks.   The   respondent   was   accordingly   appointed   as   an Assistant Teacher in Singiri, in the Pay Scale of Rs.1080­30­ EB­30­1800.   The   respondent   no.1   had   joined   duty   on 30.07.1997.  3. When   this   was   the   position   a   group   of   aggrieved unsuccessful candidates approached the State Administrative Tribunal   (for   short   ‘SAT’)   in   O.A.   No.2792(C)/1999   and analogous petitions alleging irregularities and foul play in the Page 2 of 11 selection   process.   The   SAT   having   considered   the   same, accepted the contention of the applicants and through the order dated 24.01.2001 directed the recruiting authority to prepare a fresh select list category wise. Since the said process had not been completed, one of the applicants Ms. Prem Lata Panda filed   a   Contempt   Petition   No.382(C)/2001   before   the   SAT alleging   non­compliance   of   the   order   dated   24.01.2001.   The SAT, through the order dated 02.12.2004 directed that a fresh select   list   be   prepared   within   four   months.   The   appellants herein,  in compliance thereto prepared a fresh selection list dated 15.12.2004 and the appointments made were withdrawn in order to comply with the order.  4.     One Ms. Saillasuta Dei filed an application before the SAT in O.A.No.305/2005 impugning the action of the appellants in withdrawing   the   appointments   and   in   that   light   sought   for strict implementation of the order dated 24.01.2001 passed in O.A. No.2792(C)/1999 and analogous matters. In that view, the appellants appointed a Committee on 08.09.2006 to prepare a fresh merit list as also a re­select list of candidates which was accordingly prepared and approved on 17.11.2006. As per the Page 3 of 11 list the last of the candidate selected in the general category had secured 111.53 marks. The marks shown against the name of   the   respondent   was   109.86   due   to   which   the   appellants contended that the respondent was not entitled to continue in service.  5. In that view, the respondent was terminated from service on  30.11.2006.  The  respondent  claiming   to  be   aggrieved by such termination filed an application before the SAT in O.A. No.2699(C)/2006.   Certain   other   candidates   who   were terminated   from   service   either   due   to   the   criteria   of   the difference in marks or due to the fabrication of documents had also approached the SAT making out a grievance with regard to the   termination.   The   SAT   having   taken   note   of   the   rival contentions passed a common order dated 03.06.2014 wherein the O.A. No.2699(C)/2006 filed by the respondent herein was also disposed of. However, in the course of the order the SAT had taken note that the applicants before it have already been terminated   from   service   because   they   filed   forged certificates/documents and a vigilance case is pending. Hence, it ordered that a decision is to be taken after conclusion of the Page 4 of 11 vigilance case. In that view, it was observed that if the decision in the   vigilance   case   goes   in  their   favour   they   would   be at liberty to approach the departmental authorities for redressal of their grievance relating to reinstatement.  6.     The case of the respondent herein was also included in the above said order. Obviously, the said observation was an error insofar as the respondent is concerned since the termination of the  respondent  was   not  due  to  that  reason  but  due  to the difference in the marks which was noticed while preparing the fresh re­selection list. The respondent therefore filed a Review Petition   in   M.P.No.729(C)/2006   before   the   SAT   which   was disposed of by the order dated 21.10.2014. Though the said observation was deleted by the review petition, the SAT having taken note that the marks shown in the re­selection list against the name of the respondent being 109.88 as against what was originally   shown   as   114.80   marks,   did   not   see   reason   to interfere with the termination order.  7. The respondent therefore claiming to be aggrieved by the order dated 03.06.2014 in O.A. No.2699(C)/2006 and the order dated 21.10.2014 in M.P. No.729(C)/2006 approached the High Page 5 of 11 Court   in   the   abovestated   writ   petition.   The   High   Court   on taking note of the sequence of events, took into consideration the marks which was originally awarded to the respondent i.e., 114.80 marks, more particularly relying on the details of the minutes   dated   31.01.1997   which   was   obtained   by   the respondent under the provisions of the Right to Information Act (for   short   ‘RTI   Act’)   wherein   the   name   of   the   respondent appeared at Serial No.301 as she had been awarded 114.80 marks.   The   learned   Division   Bench   of   the   High   Court accordingly   directed   the   appellants   herein   to   treat   the respondent as having secured 114.80 marks in the selection list and communicate a reasoned order to the respondent within three   months.   The   review   filed   against   the   said   order   was dismissed keeping in view the limited scope available in review, rather than adverting to the contentions put forth on merit to seek review. It is in that light, the appellants being aggrieved are before this Court.   8. We have heard Mr. Sibo Sankar Mishra, learned counsel appearing   for   the   appellants,   Mr.   Ashok   Panigrahi,   learned counsel appearing for the respondent and perused the appeals Page 6 of 11 papers including the written submission filed on behalf of both parties.   9. The sequence of the events noted above and the series of litigation  between the  parties  including  the  challenge  to the original selection list by a group of unsuccessful candidates which led to the formation of a re­selection committee and the preparation   of   re­selected   list   after   considering   the   matter afresh is not in serious dispute. Though the genesis for the earlier select list being cancelled and the re­selection list being published   was   the   allegation   made   by   the   unsuccessful candidates in O.A. No.2792(C)/1999 and analogous petitions that there was foul play in the process, the fact that the select list   has   been   re­arranged   based   on   the   marks   obtained   is evident from the facts narrated above. It is also undisputed that the respondent is not one of those candidates against whom an allegation is made with regard to the submission of fabricated documents  for obtaining  appointment.  In  fact this   aspect is clear from the order dated 21.10.2014 passed by SAT in M.P. No.729(C)/2006. In the said order, the reason to justify the termination   of   respondent   is   taken   note,   which   is   that   the Page 7 of 11 respondent had obtained 109.88 marks and was accordingly placed at the appropriate spot in the re­select list. The said marks was lesser than the last selected candidate in the general category, who had obtained 111.53 marks.   10. Against the above backdrop, it is noticed that the only reason for which the High Court has intervened and directed the appellants herein to consider the case of the respondent by reckoning the marks secured by her as 114.80 is by taking note of the information secured under RTI Act relied upon by the respondent, wherein the minutes dated 31.01.1997 indicated the marks obtained by the respondent as 114.80 marks and she was placed at Serial No.301.  11. The learned counsel for the respondent seeks to justify the conclusion reached by the High Court since according to him the information was obtained from the official files under the   RTI   Act   and   such   information   would   justify   that   the respondent   having   obtained   114.80   marks   is   entitled   to   be selected, which action has been directed by the High Court to be taken by the petitioners herein.  Page 8 of 11 12.         The learned counsel for the appellants would, on the other hand, contend that the error in the conclusion reached by the High Court is due to the fact that the reliance was placed on the list which was prepared on 31.01.1997, the details of which were furnished under the RTI Act. Though that was the position in the list finalised on 31.01.1997, the same had been set aside by the SAT in O.A. No.2792(C)/1999 and due to the orders passed therein, subsequent thereto a re­selection list was prepared. In the said process the marks were correctly assigned wherein the marks obtained by the respondent in the viva voce was 14.40 which while added to her marks obtained towards matriculation of 44.42 marks and 51.04 marks in the competitive test, the total would add up to 109.86 and not 114.80 marks as claimed. Hence, it is contended that the High Court was not justified in its conclusion.  13. In   the   light   of   the   above,   the   only   question   for consideration is as to whether the High Court was justified in taking note of the information merely because it was secured under the RTI Act, to be the basis for its conclusion. We are of the opinion that the High Court was not justified and had fallen Page 9 of 11 into error. This is for the reason that the information furnished under the RTI Act showing the name of the respondent at Serial No.301, having obtained 114.80 marks was the select list which was prepared for the first time, which was the subject matter of litigation; had been set aside and was therefore not reckonable. In the re­select list, the name of the respondent is shown at Serial   No.474   having   obtained   109.86   marks.   The   marks awarded   by   the   three   Selection   Committee   members   in   the Viva­voce is shown as 16;20.20 and 7, the total of which to be divided by 3 will work out to the average of 14.40 marks in Viva­voce. The same if added to the career marks of 95.46, the total would be 109.86 marks which is in consonance with the stand taken and contention put forth by the appellants.  14.      Hence, all these aspects will reveal that, though it had been shown as 114.80 marks in the list which was finalised on 31.01.1997, when it is admitted that the said list had been set aside by the SAT accepting the allegations of the applicants therein   that   the   list   had   not   been   appropriately   prepared, neither the respondent nor the High Court ought to have placed reliance on the same when the re­selection list prepared afresh Page 10 of 11 was acted upon for appointment.  15.      In that view, the order passed by the High Court cannot be   sustained.   The   orders   dated   20.03.2018   and   06.12.2018 passed by the High Court of Orissa in WP(C) No.22713/2014 and in Review Petition No.230/2018 are set aside. The appeals are accordingly allowed with no order as to costs.  16. Pending applications, if any, shall stand disposed of.  ……………………….J. (M.R. SHAH)                                                      ……………………….J.                                                (A.S. BOPANNA) New Delhi, September 27, 2021  Page 11 of 11