P.SUBRAMANIYAN vs. UNION OF INDIA

1 NON­REPORTABLE  IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 7779 OF 2012 P. Subramaniyan .. Appellant Versus Union of India & Ors. .. Respondents J U D G M E N T M. R. Shah, J. 1. Feeling   aggrieved   and   dissatisfied   with   the   impugned judgment and order dated 11.10.2007 passed by the High Court of Judicature at Madras in W.P. No. 18958 of 2007 by which the High Court has dismissed the said writ petition and upheld the order   dated   31.10.2006   passed   by   the   Central   Administrative Tribunal at Madras, the original writ petitioner has preferred the present appeal. 2 2. The facts leading to the present appeal in nutshell are as under: That the appellant herein was appointed as Semi­skilled worker on 25.05.1991   in the   respondent  no.   2  office,   namely,  Heavy Alloy Penetrator Project, Trichy.  That thereafter he was promoted as Skilled worker on 21.10.1993.  That thereafter, the appellant was further promoted and designated as Highly Skilled worker on 31.03.2000.  That the next promotional post was the Chargeman Grade­II (Electrical).   That the post of Chargeman Grade­II was governed by the statutory Rule as notified in SRO No. 191 dated 28.11.1984   by   the   Government   of   India   and   the   post   was required to be filled in as per the quota prescribed for that post, namely, 50% by way of promotion; 25% by way of LDCE (Limited Departmental   Competitive   Examination)   and   25%   by   way   of Direct Recruitment.   That the appellant herein was promoted to the   post   of   Chargeman   Grade­II   (Electrical)   vide   order   dated 08.08.2000   in   the   quota   of   25%   LDCE.     It   appears   that respondent   No.   4   herein   applied   for   the   post   of   Chargeman Grade­II (Electrical) in 25% Direct Recruitment quota as well as in 25% LDCE quota.  He was selected in both the quotas – Direct Recruitment and LDCE.  However, he was appointed in the Direct 3 Recruitment quota in the month of April 2000 and he resumed his duty on the post of Chargeman Grade­II in the month of April 2000 itself.     It so happened that he was also promoted and selected in the quota of 25% LDCE also along with the appellant. However, at the relevant time, he did not accept his promotion to the post of Chargeman Grade­II (Electrical) in the 25% LDCE quota.  It appears that, thereafter, the seniority list in the cadre of Chargeman Grade­II was published considering the relevant Rule   and,   as   per   the   rule   position   in   that   year,   the   direct recruitee   was   to   be   placed   below   the   LDCE,   as   the   LDCE selection process is stated as Fasttrack promotion.    Respondent No. 4 was placed in the seniority list below the appellant, as respondent No. 4 was appointed in the 25% Direct Recruitment quota.  Therefore, respondent No. 4 made a representation dated 12.12.2005 to respondent No. 2 stating, inter alia, that as he was appointed to the post of Chargeman Grade­II in the month of April   2000,   much   prior   to   the   appellant   was   promoted   and, therefore, there is a mistake in the selection list and he ought to have been placed in the seniority list above the appellant.  That vide   communication   dated   20.12.2005,   the   representation   of respondent No. 4 was rejected on the ground that he has been 4 placed at an appropriate place in the respective seniority list as per the rota­quota rule.   2.1 That thereafter respondent No. 4 approached the Central Administrative Tribunal, Madras by way of O.A. No. 161 of 2006. It was the case on behalf of respondent No. 4 before the learned Tribunal that as he was selected for the appointment on the post of Chargeman Grade­II against the LDCE quota also and as he being more meritorious than the appellant, and that if he would have been told with respect to the rota­quota rule and would have been told that a direct recruitee shall be placed below the LDCE promotee and below the promotee who has been promoted in   LDCE   quota,   in   that   case,   he   would   have   opted   for   the appointment against LDCE quota.  It was the case on behalf of respondent No. 4 that he made a representation which ought to have been considered favourably.   The O.A. was opposed by the department by submitting that the seniority list has been fixed as per the rota­quota rule.   It was also the case on behalf of the department that as respondent No. 4 was appointed in the Direct Recruitment quota, at the relevant time, he did not accept the promotion   in   the   LDCE   quota.     Therefore,   it   was   prayed   to dismiss the O.A.    5 2.2 However, by the judgment and order dated 31.10.2006, the learned Tribunal allowed the said O.A. by observing that as an employee respondent No. 4 was not aware of the quota­rota rule maintained by the department and also how the seniority list will be fixed between the LDCE appointee and direct recruitee and if he  had   been   told   that   as   per   the   quota­rota   rule,   the   LDCE candidate would rank senior even though he was appointed as direct   recruitee   four   months   earlier,   he   would   have   definitely accepted   the   promotion   through   LDCE   quota.     The   learned Tribunal observed that the department has failed to give proper guidance and advice to one of its employees and therefore he could not be denied of his legitimate right which will have  a bearing on his seniority.     Consequently, the learned Tribunal directed the department to place the original applicant in the seniority list above the appellant herein and one another.   2.3 Feeling   aggrieved   and   dissatisfied   with   the   order   of   the learned Tribunal, the appellant preferred a writ petition before the High Court and, by the impugned judgment and order, the High Court has dismissed the said writ petition and confirmed the order passed by the learned Tribunal.  Hence the original writ petitioner has preferred the present appeal. 6 3. Having heard the learned counsel appearing on behalf of the respective   parties   and   considering   the   reasons   given   by   the learned Tribunal and confirmed by the High Court, we are of the opinion that both, the High Court as well as the learned Tribunal, have committed a grave error in directing to place the original applicant­respondent No. 4 herein in the seniority list above the appellant herein.   It is an admitted position that the appellant herein was promoted to the post of the Chargeman Grade­II in the LDCE quota.     It is an admitted position that, as per the rules, the seniority was required to be fixed as per the quota­rota rule and as per the rule position in that year the direct recruitee was to be placed below the LDCE quota, since the LDCE selection process  was   treated   as   the   Fast   Track   promotion.       It  is   an admitted   position   that   respondent   No.   4   did   not   accept   his appointment/promotion   in   LDCE   quota   though   selected   and offered and he continued his appointment as a direct recruitee. The learned Tribunal as well as the High Court granted the relief to respondent No. 4 on the ground that the department ought to have informed and/or advised the employee with respect to the seniority to be fixed on the basis of rota­quota rule and as the 7 department failed to do so, respondent No. 4 cannot be denied his legitimate right to be placed at an appropriate place in the seniority list, as otherwise also he was selected for a promotion in the   LDCE   quota   also.     On   the   aforesaid   terms,   the   learned Tribunal as well as the High Court are not justified in directing to put respondent No. 4 in the seniority list above the appellant who,   in   fact,   was   appointed   in   the   LDCE   quota   and   the respondent   No.   4   never   accepted   his   promotion   in   the   LDCE quota. It was for the employee to know the rule. The department was not expected to advise and/or tell the employee about how the seniority will be fixed and/or about the rota­quota rule.  As observed   above,   the   fact   remains   that   the   appellant   was appointed in the LDCE quota and in the very year, respondent No.   4   was   appointed   as   a   direct   recruitee.     As   observed hereinabove,   as   per   the   rule   position   in   that   year,   the   direct recruitee was to be placed before the LDCE, therefore, respondent No. 4 was rightly placed below the appellant in the seniority list being a direct recruitee.   Under the  circumstances, both, the High Court as well as the learned Tribunal committed an error in directing to place respondent No. 4 in the seniority list above the appellant.   8 4. In view of the above and for the reasons stated above, the present appeal succeeds. The appeal is allowed accordingly and the impugned judgment and order dated 11.10.2007 passed by the High Court in W.P. No. 18958 of 2007, upholding the order passed   by   the   learned   Tribunal,   as   also   the   order   dated 31.10.2006 passed by the learned Tribunal in O.A. No. 161 of 2006,   are   hereby   quashed   and   set   aside.     Consequently,   the original application No. 161 of 2006 preferred by respondent No. 4 herein stands dismissed.  No costs. ........................................J. [L. NAGESWARA RAO] ........................................J. [M. R. SHAH] New Delhi, March 15, 2019.