A K BHATTACHARYYA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner joined Tripura State Civil Service in the princely State of Tripura in the year 1948. The posts of Magistrates, Collectors, Munsiffs and Sub-Divisional Officers were en-cadred in the said service. The princely State was merged with the Union of India on October 15, 1949. In 1953 the lien of the petitioner was fixed against the post of Sub-Divisional Officer with effect from April 1, 1950. Th6 said post was later on re-designated as Deputy Collector. The petitioner was appointed as Additional District Magistrate on January 21, 1963. A new service called "Tripura Civil Service" was constituted with effect from March 4, 1967. The petitioner was not found suitable for induction in the Tripura Civil Service at the time of its initial constitution due to adverse remarks in his confidential reports. The petitioner challenged his nonselection to the Tripura Civil Service by a writ petition before the Judicial Commissioner, Tripura' The writ petition was finally heard on February 2, 1970 when the State of Tripura agreed to consider the petitioner for appointment to the Tripura Civil Service after reviewing the adverse remarks in the character rolls of the petitioner. Thereafter by an order dated October 25, 1973 the State of Tripura appointed the petitioner to the Tripura Civil Service with effect from March 4, 1967 the date of initial constitution of the service.

(2.) Meanwhile, with effect from January 1, 1968 a common cadre of the Indian Administrative Service for all the Union Territories including Tripura and the North East Frontier Agency was constituted. In 1968 the petitioner was holding the post of Additional District Magistrate which was a cadre post under the I.A.S. Cadre Rules, 1954. Since the petitioner was a non-cadre officer he was appointed to officiate in the cadre post from January 1, 1968 to June 16, 1969 and again from September 11, 1970 to November 30, 1970 with the approval of the Union Public Service Commission and the Union of India. The petitioner was sent on deputation to the Government of India on November 30, 1970 where he remained till his retirement on March 30, 1975.

(3.) Under Regulation 5(1) of the I.A.S. (Appointment by Promotion) Regulations 1955 only the members of the State Civil Service are eligible for selection to the Indian Administrative Service. Till October 25, 1973 the petitioner was not considered for appointment to the Indian Administrative Service on the ground that he was not a member of the Tripura Civil Service. The State Government, in the counter affidavit filed before this Court has also taken the stand that the petitioner could not be considered for appointment to the Indian Administrative Service because he was not selected to the Tripura Civil Service when it was initially constituted on March 4, 1967.