FOOD CORPORATION OF INDIA Vs. THANESWARKALITA

JUDGEMENT

(1.) Leave granted.

(2.) We have heard the counsel on both the sides. These appeals arise from the orders of the High Court of Guwahati dated 15-5-1991 and 3-7-1992 in Civil Rule Nos. 793/89 and 4466/91. The Division Bench of the High Court directed the appellants to treat the entire period of ad hoc service of the respondents on regular basis and further declared that they must be deemed to have been in continued service as Assistant Managers w. e. f. 30th August, 1973 and are entitled to seniority and also to other benefits. Calling in question these orders, these appeals have been filed.

(3.) It is not in controversy that the respondents were appointed on ad hoc basis dehors the rules. In view of the judgment of the Constitution Bench of this Court in The direct Recruit Class II Engg. Officers' Assn. v. State of Maharashtra, AIR 1990 SC 1607, and several decisions following that, it is settled law that if the appointments are made according to rules, though initially on ad hoc basis, and are continued for long time, on regularising the service, the entire period of temporary service would be counted for seniority. If such appointments are in excess of quota, the officiating period would not be treated for seniority, as the appointments then become fortuitous; and the persons appointed in excess of the quota are not entitled to count the entire period of service for seniority. The condition precedent being that the appointments are made within quota and are made in accordance with rules. In other words, if the appointments were not made in accordance with rules, though the appointees might have continued for a long time, the entire period of service would be fortuitous and so would not be counted towards seniority.