HARYANA STATE ELECTRICITY BOARD Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an appeal from a judgment of the Punjab and Haryana High Court in which one of the main questions relating to the interpretation of Rule 7-A of the Punjab Service of Engineers (Electricity Branch) (Condition of Service) Rules, 1939, hereinafter called the 'Rules' has been discussed in the connected matter i.e. Civil Appeal No. 456 of 1970 in which the judgment is being announced today.

(2.) The facts may be shortly stated. In August 1949 certain posts of Assistant Engineers Class II were advertised. In March 1950 B. K. Puri respondent No.10 along with B. N. Rampal respondent No.3 and others were selected in consultation with the Punjab Public Service Commission. On March 23, 1950 B. K. Puri joined service as Officiating Assistant Engineer Class II. On April 5, 1950 B. N. Rampal respondent No.3 joined the service as Officiating Assistant Engineer Class II. Other respondents Nos. 4 to 9 joined the service after B. K. Puri as Officiating Assistant Engineers Class II. Between 1953 and 1954 the Punjab Public Service Commission selected respondents 3 to 9 for appointment to Class I (junior) on officiating basis. According to the appellant the case of B. K. Puri was considered on each occasion but he was fund unsuitable and was passed over for certain reasons. On April 6, 1956, B. K. Puri was also selected and appointed as Officiating Assistant Engineer Class I (Junior). On May 11, 1956 respondents 3, 4, 6 and 9 along with others were confirmed as Assistant Engineers Class II with effect from October 1, 1955. B. K. Puri was not confirmed as Assistant Engineer Class II for the reason that he had not passed the Safety Code examination, which it is stated, was a condition precedent to confirmation. A memorandum was issued to 15 persons including B. K. Puri and respondents 5, 7 and 8 that their cases for confirmation would be considered after they had passed the said examination. On November 11, 1956 the erstwhile State of Punjab and Pepsu were merged. Thereafter before March 1958, respondents 5, 7 and 8 were cofnirmed as Assistant Engineers Class II with effect from October 1, 1955. B. K. Puri wrote a letter to the Chief Engineer on March 16, 1958 for his seniority being restored. On March 21, 1958, 28 persons in Class I including respondents 3 to 6, 8 and 9 were confirmed with effect from September 1, 1956. Respondent No.7 was also confirmed subsequently in Class I with effect from the same date. B. K. Puri was not confirmed in Class I as till that time he had not been confirmed as Assistant Engineer Class II. On August 18, 1958, B. K. Puri was confirmed as Assistant Engineer Class II with effect from October 1, 1955. In 1959 respondents 3 to 9 were promoted as Officiating Executive Engineers. In January 1959 B. K. Puri made a representation against the confirmation in Class I of respondents 3 to 9 who were junior to him in Class II. On December 19, 1959, notwithstanding that B. K. Puri had not been confirmed till then in Class I he was also promoted as Officiating Executive Engineer. But as mentioned before that was done after respondents 3 to 9 had been so promoted. In January 1960 representation made by B. K. Puri was rejected by the Government. In 1963 B. K. Puri made another representation to the Minister of Irrigation and Power. On June 27, 1963 he was confirmed in Class I but with effect from April 7, 1957. Respondents 3 to 7 had been confirmed as Executive Engineers with effect from various dates between March 1, 1961 to December 17, 1963. Respondent No.8 was confirmed after them with effect from December 17, 1963. On May 11, 1965 B. K. Puri and respondent no.9 were confirmed as Executive Engineer with effect from Janaury 1, 1965. On June 22, 1965 B. K. Puri made a representation to the Minister of Irrigation and Power for restoration of his seniority in Class I. That representation was forwarded to the Chairman of the Electricity Board. In June 1966 B. K. Puri was informed that his request for confirmation in Class I with effect from September 1, 1956 instead of April 7, 1957 and the restoration of his seniority in Class I on the basis of his position in Class II had been considered but was being rejected. On April 29, 1966 inter se seniority list of officers of the old State of Punjab and Pepsu was gazetted which did not disturb the inter se seniority of B. K. Puri vis-a-vis respondents 3 to 9 who were working in the old State of Punjab. On August 6, 1966 B. K. Puri filed a petition under Article 226 of the Constitution in the High Court.

(3.) The case of B. K. Puri - writ petitioner - before the High Court clearly was that he was admittedly senior to respondents 3 to 9 in the cadre of Assistant Engineers, Class II and therefore he was entitled to have the same seniority in the Class of Assistant Engineers Class I which would give him seniority as Executive Engineer as a whole. The main prayer was that a suitable direction or order be issued for restoring the seniority of the writ petitioner vis-a-vis respondents 3 to 9 in the class of Executive Engineers in the light of Rule 7-A of the Rules and on the basis that the petitioner should be deemed to have been confirmed as Assistant Engineer Class I with effect from September 1, 1956. In the return which was filed by the appellant it was maintained that the matter of seniority between the writ petitioner and respondents 3 to 9 had been settled long before the services of those officers were transferred to the appellant Board with effect from March 1, 1963. It was also asserted that there had been a lot of delay and laches and the writ petitioner had acquiesced in his position when he became junior to respondents 3 to 9. He was, therefore, not entitled to seek any relief under Art. 226. It was admitted that some of the contesting respondents had been confirmed by the Government in Class II on May 11, 1956. The writ petitioner had not been a confirmed at that time because he had not passed the Safety Code test and also because the decision regarding the adverse remarks against him was pending. Another reason for delay was that the necessary report had not been received from the Himachal Pradesh Administration where he was on deputation. Although the writ petitioner was senior to respondents 3 to 9 in Class I he had been superseded by them to Class I because at the time of promotion his name was considered; but he was not promoted due to unsatisfactory record of service. Ultimately he was promoted with effect from April 6, 1956 but he as ot confirmed till April 7, 1957. In the meantime respondents 3 to 9 had been confirmed with effect from September 1, 1956. The case of the writ petitioner's confirmation in Class II was taken up in 1968 on receipt of his report for the period ending March 31, 1956 from the Himachal Pradesh Government and he was then confirmed. It was admitted that the post in Class I fell vacant with effect from September 1, 1956 due to the confirmation of T.S. Madan as Executive Engineer on June 13, 1961. Another plea that was taken was that the writ petitioner was confirmed with effect from April 7, 1957 on completion of is period of probation for one year in place of T. S. Madan. It was denied that Rule 7-A was applicable to the writ petitioner. As the writ petitioner had been confirmed in Class I on June 27, 1963 with effect from April 7, 1957 respondents 3 to 9 had become senior to him under the provisions of Rule 7-A. In the class of Executive Engineers also the writ petitioner became junior to respondents 3 to 9 since they had been confirmed with effect from earlier dates.