CHANDRASHEKHAR MALLESHAPPA SHANTAGIRI G S RAMASWAMY Vs. INSPECTOR GENERAL OF POLICE MYSORE STATE BANGALORE:INSPECTOR GENERAL OF POLICE MYSORE STATE BANGALORE

JUDGEMENT

(1.) These appeals and writ petitions raise common questions and will be dealt with together. The appeals arise out of six writ petitions filed in the Mysore High Court and six of the writ petitions filed in this Court are by the same petitioners who applied in the Mysore High Court. Two writ petitions (Nos. 173 and 174) have been filed by two others. They also filed writ petitions in the High Court, though they have not filed appeals from the decision of the High Court. They will all be referred to as petitioners hereafter.

(2.) The case before the High Court was briefly this. All the petitioners were appointed Sub-Inspectors in the former Hyderabad State, under S. 6 of the Hyderabad District Police Act (No. X of 1329 (Fasli). Under R. 399 of the Hyderabad District Police Manual, issued by the Government of Hyderabad under S. 10 of the Hyderabad District Police Act, posts of Circle-Inspectors were to be filled by promotion from the rank of Sub-Inspectors. The subsequent Rules provided for the procedure for this purpose. The names of selected Sub-Inspectors who were considered fit for promotion were sent by the Deputy Inspectors-General of Police and the Commissioner of City Police of Hyderabad to the Inspector-General of Police. Thereafter a Board consisting of the Inspector-General of Police and all the Deputy Inspectors-General of Police, Commissioner of City Police, Hyderabad and Assistant Inspector-General of Police interviewed the candidates and prepared an approved list of Sub-Inspectors fit for promotion. This approved list used to be called the eligibility list and promotions to the post of Circle Inspector used to be made from this list. The case of the petitioners in the High Court was that their names were included in the eligibility list published in the month of October 1956 before the States Reorganisation Act (No. XXXVII of 1956) came into force on November 1, 1956. They therefore contended that in view of the entry of their names in the eligibility list they were entitled as of right to promotion to the post of Circle Inspector as and when vacancies occurred. On the coming into force of the States Reorganisation Act, certain areas from the States of Bombay, Hyderabad, Madras and the whole of Coorg were made part of the new State of Mysore in addition to the existing State of Mysore. In consequence, certain public servants belonging to these States from which areas were added to the old State of Mysore were transferred to the new State of Mysore thus formed out of the old State of Mysore and the areas to it. Among these were the petitioners.

(3.) Under S. 115 of the States Reorganisation Act, public servants so transferred were deemed to serve in connection with the affairs of the principal successor State. Provision was also made for the establishment of one or more advisory boards for the purpose of assistance in regard to the division and integration of services amongst the new States and the ensuring of fair and equitable treatment to all persons affected by the States Reorganisation Act. Section 115 further provided that the conditions of service applicable immediately before the appointed day (namely, November 1, 1956), shall not be varied to the disadvantage of any person transferred to the new State except with the previous approval of the Central Government. Section 116(1) provided for the continuance of public servants in the same posts; but Sub-s. (2) there of laid down that nothing in Sub-s. (1) shall prevent a competent authority after the appointed day from passing in relation to any such person any order affecting his continuance in such post or office thereby recognising the right of the successor inter alia to transfer officers anywhere in the new State after November 1, 1956.