AIIAND PRAKASH SAKSENA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is a member of the Indian Administrative Service having been appointed to a junior post therein on April 2, 1952 on the basis of a competitive examination held by the Union Public Service Commission in the year 1951. He completed his probation on October 2, 1953. He was originally allotted to the Madhya Bharat Cadre of the Indian Administrative Service which along with the former Vindhya Pradesh and Madhya Pradesh Cadres, merged in the present Madhya Pradesh Cadre of Indian Administrative Service constituted on November 1, 1956. He was appointed to officiate in a senior post on November 17, 1956. In the gradation list published on January 1, 1966, his number is 70. In this writ petition under Article 32 of the Constitution he claims that (a) he had the right to hold a post in the senior scale of pay from April 2, 1952 up to November 17, 1956 under the relevant rules read in the light of the decision in P. C. Wadhwa v. Union of India, 1964 (4) SCR 598: (AIR 1964 SC 423) and that (b) he is entitled to a higher place in the gradation list. He asks for the issue of appropriate writs declaring his rights and giving him consequential reliefs.

(2.) The Madhya Bharat Cadre of the Indian Administrative Service was constituted on June 1, 1951 under the Indian Administrative Service Extension to States Scheme. The cadre included all senior posts. A number of junior and training posts were provided, to he held by officers recruited to the cadre before they acquired the experience and seniority necessary for holding senior posts. The initial constitution of the cadre was made from (1) the existing incumbents and (2) emergency recruits. The existing incumbents were considered to be the first and primary source of recruitment. They were selected by a Special Recruitment Board and divided in three lists. Officers in List I were considered fit for immediate appointment to the Service. Officers in List II were to continue to hold their present posts, their work was to be watched for 5 years and were to be absorbed in the Service as and when they were found fit. Officers in List III were to hold their present posts or posts of equivalent rank until they retired but they were not to be absorbed in the Service. The posts held by officers in Lists II and III were excluded from the cadre for the period during which they were held by those officers. The cadre was to be maintained on a permanent basis by (a) direct recruitment on the result of the competitive examination and (b) promotion from amongst officers of the State Civil Service. As in the case of the Provincial cadres. 25 per cent of the senior posts were earmarked for promotion of officers of the State Civil Service.

(3.) On June 1, 1951, the number of senior posts in the Madhya Bharat cadre was 25. On selection by the Special Recruitment Board 6 officers were placed in List I and were appointed to the Service from January 1, 1951 officers were placed in List II and 11 officers were placed in List III and they continued to hold their posts under the Extension to States Scheme. The remaining 4 senior posts were held by 4 emergency recruits. On April 2, 1952, there was thus no available vacancy for the petitioner in the senior posts. As a matter of fact, 2 direct recruits senior to the petitioner were in the junior scale of pay.