After prolonged service, procedural irregularities cannot retrospectively render an appointment void ab initio absent fraud.

The petitioner was appointed as a Computer Operator-cum-Data Entry Operator in the District Rural Development Authority, Mandsaur, on 15.10.1990 and was regularised as Assistant Grade-III on 31.10.1994.

Following a Zila Panchayat resolution dated 05.07.2004 and Selection Committee proceedings dated 02.11.2004, he was appointed as Technical Assistant in the pay scale of Rs. 5,500–9,000 by order dated 10.11.2004.

He continued on the post for nearly 18 years without interruption, and there was no allegation that he had procured the appointment through fraud, misrepresentation, or suppression of material facts.

After a complaint and departmental enquiry, the authorities issued a show-cause notice dated 28.12.2022.

Despite the petitioner’s reply dated 30.12.2022, respondent No. 5 cancelled his appointment by order dated 02.01.2023, treating it as void ab initio.

His appeal was dismissed by the Divisional Commissioner on 07.03.2024.

The petitioner challenged both orders under Article 226 of the Constitution.

The Court exercised judicial review under Article 226 of the Constitution.

It applied the distinction between an appointment that is fundamentally illegal or void ab initio—such as one procured by fraud, made without authority, or granted to a wholly ineligible person—and an appointment affected merely by procedural or administrative irregularity.

The Court relied on the Constitution Bench decision in Secretary, State of Karnataka v. Umadevi (3), (2006) 4 SCC 1, particularly the principle that past appointments should not ordinarily be reopened after a considerable lapse of time.

It further applied the principles of natural justice, requiring an effective opportunity to meet adverse material and meaningful consideration of the employee’s defence where an order entails serious civil consequences.

The Court also applied the principle that State instrumentalities must act fairly and consistently and cannot, after accepting an employee’s service for a prolonged period, abruptly adopt a contrary position without satisfactory justification.

The Court found that the petitioner’s appointment followed departmental consideration, a Zila Panchayat resolution, and proceedings of a duly constituted Selection Committee; the respondents failed to establish that he was wholly ineligible or that the appointment was made through fraud or complete disregard of the recruitment mechanism.

The State’s contention that subsequent confirmation by the Government was required could, at most, indicate an administrative or procedural defect; it did not establish that the appointment was void from inception.

The petitioner had served continuously for nearly two decades, and the respondents had accepted his service and had even considered or recommended confirmation/regularisation in 2018–2019.

Applying Umadevi and the illegal–irregular appointment distinction, the Court held that such a belated defect could not be used to retrospectively extinguish the appointment.

The Court also noted that the enquiry had allegedly been conducted behind the petitioner’s back and that the impugned order did not adequately deal with his reply, making the procedural safeguards inadequate in view of the adverse civil consequences.

Accordingly, the cancellation order was arbitrary and legally unsustainable.

It held that the appointment could not be treated as void ab initio merely because subsequent confirmation was allegedly absent, particularly after nearly 18 years of continuous service and in the absence of fraud, misrepresentation, or ineligibility.

The order dated 02.01.2023 and appellate order dated 07.03.2024 were quashed.

The respondents were directed to permit the petitioner to continue on the post held pursuant to the appointment order dated 10.11.2004, with continuity of service and all consequential benefits admissible in law, and to implement the order preferably within three months of production of its certified copy.

The writ petition was allowed and disposed of.