DATTATRAYA RAMCHANDRA GHAWADE & OTHERS. vs. THE STATE OF MAH & OTHERS.

wp3633.04.odt
1
     IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH AT NAGPUR
WRIT PETITION NO.3633/2004
PETITIONERS  : 1.  Dattatraya s/o Ramchandra Ghawade
     Aged about 56 years, Occ. Agriculture Officer, 
     R/o Plot No.3, Somalwada, Nagpur. 
2.  Madhukar s/o Santoshrao Thawale
     Aged about 57 years, Occ. Agriculture Officer, 
     R/o At Post Kondhali, Tq. Katol, Distt. Nagpur. 
3.  Vasant s/o Mahadeorao Laxane 
     Aged about 56 years, Occ. Agriculture Officer, 
     R/o At Post Kondhali, Tq. Katol, Distt. Nagpur. 
4.  Prabhakar s/o Bhagwanji Mahajan, 
     Aged about 56 years, Occ. Agriculture Officer, 
     R/o At Post Mohpa, Tq. Kalmeshwar, 
     Distt. Nagpur. 
5.  Ashok s/o Wamanrao Shete, 
     Aged about 56 years, Occ. Agriculture Officer, 
     R/o At Post Kondhali, Tq. Katol, Distt. Nagpur. 
6.  Dhnyaneshwar s/o Tukaramji Suple, 
     Aged about 55 years, Occ. Agriculture Officer, 
     R/o At Post Mohpa, Tq. Kalmeshwar, 
     Dist. Nagpur. 
7.  Ashok s/o Marotrao Ghode, 
     Aged about 57 years, Occ. Agriculture Officer, 
     R/o At Post Deoli, Tq. Deli, Distt. Wardha. 
8.  Subhash s/o Deoraoji Mahajan, 
     Aged about 53 years, Occ. Extension Officer (Agri.)
     R/o At Post Kalmeshwar, Tq. Kalmeshwar, 
     Distt. Nagpur. 
        ...Versus...
RESPONDENTS:      1.  The State of Maharashtra through 
     the Principal Secretary, Rural Development 
     Department, Mantralaya, Mumbai­32. 
::: Uploaded on - 13/10/2014 ::: Downloaded on - 02/06/2024 03:02:48 :::

wp3633.04.odt
2
2.  The Divisional Commissioner, 
          Nagpur Division, Nagpur. 
3.  The Chief Executive Officer, 
     Zilla Parishad, Chandrapur. 
4.  Shri M.B. Juware, 
     Block Development Officer, 
     Panchayat Samiti Katol, 
     District Nagpur. 
5.  Shri V.A. Walde, 
     Project Officer, Child Development, Arvi, 
     Distt. Wardha. 
6.  Shri P.D. Mandwe,
     R/o Block Development Officer, 
     Panchayat Samiti, Warora, District : Chandrapur. 
7.  Shri A.B. Pawde, 
     Block Development Officer, 
     Panchayat Samiti, Hinganghat, Distt. Wardha. 
8.  Shri R.A. Misra, 
     Project Officer, Child Development, Amgaon, 
     Distt. Gondia. 
9.  Shri V.K. Meshram, 
     Project Officer, Child Development, Tumsar, 
     Distt. Gondia (Petition Dismissed).
10. Shri U.M. Waghaye 
      Block Development Officer, 
      Panchayat Samiti, Narkhed, Distt. Nagpur. 
11. Shri K.G. Bakane, 
      'Balvikas', R/o Punjab Colony, Arvi Road, 
      Wardha, District – Wardha. 
12. Shri P.S. Mankar, 
      Project Officer, Child Development, Nagpur. 
      Distt. Nagpur. 
13. Shri M.N. Pande, 
      Block Development Officer, 
      Panchayat Samiti, Saoner, Distt. Nagpur. 
::: Uploaded on - 13/10/2014 ::: Downloaded on - 02/06/2024 03:02:48 :::

wp3633.04.odt
3
14.  Shri W.B. Bhandarkar, 
       Block Development Officer, 
       Panchayat Samiti, Bramhapur, 
       Distt. Chandrapur. 
15.  Shri D.V. Aglawe, 
       Project Officer, Child Development, Mohadi, 
       Distt. Bhandara. 
16.  Shri R.J. Dhande, 
       Project Officer, Child Development, Lakhandur, 
       Distt. Bhandara. 
­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­
          Shri Prashant Gode, Advocate for petitioners 
Shri A.D. Sonak, AGP for respondent nos.1 and 2 
­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­­
        CORAM  :  A.P. BHANGALE AND
                C.V. BHADANG, JJ.
  
Date of reserving the judgment          :   28.08.2014
Date of pronouncing the judgment     :   13.10.2014
JUDGMENT :  (PER : C.V. BHADANG, J.)
1. The   petitioners   were   appointed   as   Agriculture 
Supervisors/Extension Officers (Agriculture) in Zilla Parishad, Chandrapur 
some time in the year 1970­71 except petitioner no.8, who was appointed 
in the year  1975. Petitioner  nos.1  to 7 were  promoted as Agriculture 
Officers on the following dates. 

::: Uploaded on - 13/10/2014 ::: Downloaded on - 02/06/2024 03:02:48 :::

wp3633.04.odt
4
2. Petitioner no.8 was not promoted purportedly on account of 
some departmental proceedings against him. According to the petitioners, 
the next promotional post is in the Maharashtra Development Services 
Class­II (Gazetted) (M.D.S. Class – II for short). Upon being promoted in 
the   said   service,   the   petitioners   were   entitled   to   be   posted   as   Block 
Development   Officers,   which   is   a   gazetted   post.   The   said   promotion, 
according to the petitioners, could be granted to the employees holding the 
post in any of the eight services as set out in Paragraph no.3 of the petition, 
which includes District Technical Service (Class­III) (Agriculture), to which 
the   petitioners   belonged.   As   per   communication   dated   20.6.1979 
(Annexure­E) the Assistant Secretary in the Rural Development Department 
had asked all Chief Executive Officers of the Zilla Parishads to prepare a 
seniority list of the Zilla Parishad employees for appointment by selection 
to the Class­II post in the M.D.S. The said communication sets out in all six 
services from which such promotion can be given, which again includes the 
District   Technical   Service   (Class­III)   (Agriculture)   (D.T.S.   for   short)   to 
which the petitioners belonged.  The communication contemplated option 
being   communicated   by   the   concerned   employees   through   the   Chief 
Executive Officer of Zilla Parishad relinquishing his claim, if any, being 
considered for appointment by selection to Class­II post in “another such 
service”.   This   was   in   pursuance   to   Rule   9   (b)   of   the   Maharashtra 
Development Service (Constitution, Classification and Recruitment) Rules, 
1973  (Rules  of  1973  for short)  as amended  w.e.f. 1.4.1979. The  said 
::: Uploaded on - 13/10/2014 ::: Downloaded on - 02/06/2024 03:02:48 :::

wp3633.04.odt
5
options were to be given by 14.8.1979. The Chief Executive Officers of the 
Zilla   Parishads   were   then   supposed   to   furnish   the   information   to   the 
Divisional   Commissioners   concerned   not   later   than   18.7.179.   It   is 
undisputed that the petitioners had given options on 11.8.1979. 
3. Respondent   nos.4   to   16   were   appointed   directly   by 
nomination to the District Technical Service (Class III), after 14.8.1979 and 
as   such   these   respondents   could   not   have   given   any   option   prior   to 
14.8.1979 as required by the communication at Annexure­E. Their options 
were called subsequently by concerned C.E.O. of the Zilla Parishad. The 
contention of the petitioners is that the Divisional Commissioner, in his 
own discretion, could not have allowed the change of the said date, as set 
out by the State Government. However, the seniority list dated 1.1.1998 
came to be sent by the Agriculture Development Officer of Zilla Parishad, 
Chandrapur directly to the Divisional Commissioner, Nagpur without the 
knowledge or concurrence of the Chief Executive Officer, Zilla Parishad, 
Chandrapur.   It   is   contended   that   the   Divisional   Commissioner   without 
application of mind accepted the same. In the said seniority list, respondent 
nos.4 to 16 have been included and shown seniors, although they were not 
eligible to be considered as having not furnished the required option prior 
to 14.8.1979. 
4. Respondent   no.2   –   Divisional   Commissioner   passed   two 
orders, namely, 13.2.2001 and 27.12.2002 promoting respondent nos.4 to 
16 to the post of Block Development Officer by which the petitioners are 
::: Uploaded on - 13/10/2014 ::: Downloaded on - 02/06/2024 03:02:48 :::

wp3633.04.odt
6
aggrieved.   The   petitioners   sent   representations   to   respondent   no.2   – 
Commissioner, which have not been decided.
5. It appears that the petitioners approached the Maharashtra 
Administrative   Tribunal   (MAT)   under   Section   19   of   the   Maharashtra 
Administrative   Tribunal   Act,   1985.   However,   the   same   matter   was 
withdrawn on 30.1.2004 as according to the petitioners, the Tribunal was 
of the opinion that the petitioners not being employees of the State, the 
application was not maintainable. It is thereafter that this petition is filed 
challenging   the   impugned   order   dated   13.2.2001   and   27.12.2002 
(Annexure­A)   promoting   respondent   nos.4   to   6   to   the   Maharashtra 
Development   Services   Class­II,   which   according   to   the   petitioners,   is 
violative of Article 14 of the Constitution of India. 
6. Respondent   no.2   has   filed   a   return.   It   is   contended   that 
appointment by Selection to the post of Block Development Officer/Child 
Development Project Officer/Assistant Project Officer and M.D.S. Class­II is 
made from suitable employees in District Technical Class­III or District 
Service   Class­III.   It   includes   seven   cadres   for   which   reservation   for 
promotion in percentage of post is fixed and agriculture cadre is one of 
these seven cadres. It is contended that Rule 6 (7) of the Rules of 1973, as 
amended, provides that employee from D.T.S. Grade­I shall get precedence 
over an employee working in D.T.S. Grade­II. It is next contended that 
when the options were called from the eligible employees which were to be 
furnished on or before 14.8.1979, except petitioner no.2 Shri Thawale, 
::: Uploaded on - 13/10/2014 ::: Downloaded on - 02/06/2024 03:02:48 :::

wp3633.04.odt
7
none of the petitioners were in Grade­I of respective D.T.S. of the Zilla 
Parishads and were far below in Grade­II and as such were not in zone of 
consideration of promotion to M.D.S. Class­II. It is, thus, contended that 
14.8.1979 was not the cut off date for giving options for all employees. It 
was the cut off date for eligible employees who were in service at that time. 
It  is   contended   that  respondent  no.2   –  Commissioner  had   prepared   a 
tentative   inter se   seniority list of eligible employees as on 1.4.1989 on 
considering the options given by the eligible employees up to 14.8.1979. 
7. It   is   then   contended   that   the   Maharashtra   Zilla   Parishad 
District   Service   (Recruitment)   Rules,   1967   (Rules   of   1967   for   short) 
provides for direct recruitment to the post of Agriculture Officer in Grade­I 
of D.T.S. (Agriculture). Such recruitment was done by many Zilla Parishads 
after the year 1979. In short, it is contended that respondent nos.4 to 16 
were directly recruited as Agriculture Officers and fell in Grade­I of D.T.S. 
(Agriculture). This was after 14.8.1979 and as such there was no question 
of these respondents having furnished options prior to the said date. It is 
contended that at the relevant time the petitioners were in Grade­II of 
D.T.S. (Agriculture). It is contended that the Rules of 1973 as amended on 
7.6.1984  and  27.9.1990  prescribe  percentage of  reservation to various 
District   Services.   As   regards   the   petitioners'   contention   that   although 
Shri P.M. Shende was working as Extension Officer (P) he was promoted in 
M.D.S. Class­II, whereas petitioner no.8 who was senior to Shri Shende was 
not promoted, it is contended that Shri Shende was employee of D.T.S. 
::: Uploaded on - 13/10/2014 ::: Downloaded on - 02/06/2024 03:02:48 :::

wp3633.04.odt
8
(Executive   and   Village   Extension)   (Class­III)   (Agriculture)   to   which 
petitioner no.8 belongs only, 20% posts in M.D.S. are reserved. Shri Shende 
belonged to Scheduled Caste Category. He belonged to D.T.S. (Executive 
and Village Extension) Class­III for which 40% posts in M.D.S. Class­II were 
reserved. Thus,  having greater percentage of reservation, he was promoted 
first in comparison to petitioner no.8.  It is contended that thus there is no 
violation of any Rule while preparing the seniority list. Respondent no.3 
has filed a return. It is contended that the said respondent i.e. C.E.O., Zilla 
Parishad   is   concerned   only   with   respondent   nos.7,   8   and   16   were 
appointed as Agriculture Officers under D.T.S. Grade­I (Agriculture) after 
14.8.1979   and   as   such   have   rightly   been   shown   to   be   senior   to   the 
petitioners. 
8. Respondent nos.4, 5, 7, 8, 10, 12, 13, 14 and 15 have also 
filed their submissions, opposing the petition.
9. We   have   heard   Shri   Gode   the   learned   Counsel   for   the 
petitioners   and   Shri   Sonak,   learned   Assistant   Government   Pleader,   for 
respondent nos.1 and 2 – State. None for the other respondents. 
10. It is submitted by the learned Counsel for the petitioners that 
respondent no.2 could not have unilaterally allowed the change of the cut 
off   date,   namely,   14.8.1979   before   which   options   were   called   for.   He 
submitted that respondent nos.4 to 16 having been appointed subsequent 
to 14.8.1979, could not have been considered for the promotion to M.D.S. 
Class­II as Block Development Officers, or equivalent posts. It is submitted 
::: Uploaded on - 13/10/2014 ::: Downloaded on - 02/06/2024 03:02:48 :::

wp3633.04.odt
9
that   the   seniority   lists   drawn   by   respondent   no.2   on   13.2.2001   and 
27.12.2002 thus need to be quashed and set aside. 
11. Insofar as petitioner no.8 is concerned, reliance is placed on 
the   decision   of   the   Hon'ble   Supreme   Court   in   the   case   of   Jagan 
Narain...Versus...Food   Corporation   of   India   and   others ,   reported   in 
(2010) 4 Supreme Court Cases 558  in order to submit that pendency of 
minor penalty proceedings cannot come in the way of the employee being 
considered for promotion or being promoted. It is, thus, submitted that 
petitioner no.8 could not have been denied the promotion on account of 
pendency of some departmental proceedings. 
12. The learned Assistant Government Pleader has supported the 
impugned orders. It is submitted that respondent nos.4 to 16 having been 
directly recruited to D.T.S. (Agriculture) Grade­I as Agriculture Officers 
were senior to the petitioners, who fell in D.T.S., Grade­II (Agriculture). 
The petitioners were promoted as Agriculture Officers subsequently. It is 
submitted that communication dated 20.6.1979 contemplated calling of 
options from eligible employees and this was in terms of Rule 9 (a) of 1973 
Rules, as amended. It is submitted that a tentative seniority list was drawn 
by respondent no.2 on 1.1.1998. It is pointed out that the submission of the 
petitioner  that  respondent  nos.4   to   16   cannot  rank   senior   to  them   is 
obviously incorrect. 
13. Insofar as petitioner no.8 is concerned, the learned Assistant 
Government Pleader has submitted that he has rightly not been promoted 
::: Uploaded on - 13/10/2014 ::: Downloaded on - 02/06/2024 03:02:48 :::

wp3633.04.odt
10
on account of pendency of the departmental proceedings. 
14. We have considered the rival circumstances and submissions 
made. It is not in dispute that the post of Agriculture Supervisor/Extension 
Officer (Agriculture) falls in Grade­II of D.T.S. (Class­III) while the post of 
Agriculture   Officer   falls   in   Grade­I   of   D.T.S.   (Class­III).   It   is   further 
undisputed that Rules of 1967 also provide for direct recruitment to the 
post of Agriculture Officer in Grade­I of D.T.S. (Agriculture). When the 
petitioners had given options, they were working as Extension Officers 
(Agriculture)/Agriculture   Supervisors   (except   petitioner   no.2 
Shri Thawale) and thus fell in Grade­II D.T.S. (Agriculture). It would be 
apparent that petitioner no.2 was promoted in 1983. While petitioner nos.1 
and 3 were promoted in the year 1991, petitioner nos.4, 5 and 6 were 
promoted in the year 1993 while petitioner no.7 was promoted in the year 
1998 i.e. much after 14.8.1979. Respondent nos.4 to 16 were directly 
recruited   as   Agriculture   Officers   and   thus   they   fell   in   Grade­I   D.T.S. 
(Agriculture). Rule 6 (7) of the Rules of 1973 stipulates a preference for 
making appointment by selection to M.D.S. Class­II on the basis of higher 
grade.   The   communication  dated   20.6.1979   itself   mentions   that  while 
making appointment by selection to M.D.S. Class­II, employees working in 
Grade­I are to be considered first over those working in Grade­II. It also 
stipulates that in respect of D.T.S. Class­III and District Service Class­III 
where Grades have been abolished w.e.f. 1.4.1979 preference for selection 
is to be given on the basis of seniority in that service. Be that as it may, 
::: Uploaded on - 13/10/2014 ::: Downloaded on - 02/06/2024 03:02:48 :::

wp3633.04.odt
11
having   regard   to   the   fact   that   respondent   nos.4   to   16   were   directly 
recruited as Agriculture Officers in Grade­I D.T.S. (Agriculture) to which 
the   petitioners   were   promoted   subsequently   (except   petitioner   no.2 
Shri Thawale), no exception can be taken to respondent nos.4 to 16 being 
treated senior to these petitioners and respondent nos.4 to 16 getting 
precedence while appointment by selection to M.D.S. Class­II. Insofar as 
petitioner no.2 is concerned, there is greater percentage i.e. 40% posts 
being   reserved   for   the   incumbents   belonging   to   D.T.S.   (Executive   and 
Village Extension) Class­III as compared to 20% reservation for the service 
to which petitioner no.2 belonged, namely D.T.S. (Class­III) (Agriculture). 
Furthermore,   the   preparation/updation   of   list   for   selection   to   M.D.S. 
(Class­II) is an ongoing process, and cannot be invalidated on account of 
the options being called after 14.8.1979, in the peculiar facts of the present 
case. Thus, we find that the challenge raised by the petitioners to the 
impugned seniority list (Annexure­A) is devoid of any merit. 
15. Insofar as petitioner no.8 is concerned, the petitioner was 
denied promotion on account of some departmental enquiry being pending 
against him. In the case of  Jagan Narain  (Supra) the petitioner was denied 
promotion on account of a minor penalty of token recovery of Rs.5,000/­ 
being imposed on him. It appears that petitioner therein had relied upon 
two   circulars   of   the   respondent   –   Food   Corporation   of   India   dated 
13.12.2001 and 19.12.2001 clarifying that  in respect of employees against 
whom recoveries have been ordered under minor penalty, such recoveries 
::: Uploaded on - 13/10/2014 ::: Downloaded on - 02/06/2024 03:02:48 :::

wp3633.04.odt
12
can continue even in promoted capacity, and therefore, there was no point 
to withhold such promotions. A perusal of para no.8 of the judgment of the 
Hon'ble Supreme Court, would clearly show that in view of these two 
circulars and the fact that there was minor penalty imposed of token 
recovery of Rs.5,000/­ it was held that the same would not come in the 
way of employee being considered for promotion. 
16. We, therefore, find that the facts in the present case in the 
absence of any such policy decision/circulars being brought to our notice, 
are clearly distinguishable, particularly when it is not shown that petitioner 
no.8 was facing such departmental proceeding in respect of any such minor 
misconduct or the punishment imposed being of minor nature. In that view 
of the matter, the submissions, in this regard cannot be accepted. 
17. For   the   reasons   aforesaid,   the   writ   petition   is   hereby 
dismissed. Rule is discharged with no order as to costs. 
            JUDGE                                                        JUDGE
Wadkar
::: Uploaded on - 13/10/2014 ::: Downloaded on - 02/06/2024 03:02:48 :::