GIRIDHAR Vs. THE STATE OF MAHARASHTRA AND OTHERS

JUDGEMENT

(1.) Being aggrieved and dissatisfied with the impugned judgment and order passed by the High Court of Judicature at Bombay, Nagpur Bench, Nagpur dated 22.09.2016 in Writ Petition No. 5450 of 2015, by which the High Court has restricted the grant of monetary benefits to the petitioner with effect from 03.07.2008 only, the original writ petitioner has preferred the present appeal.

(2.) The appellant-original writ petitioner was appointed as a Lecturer in Respondent no. 4 College on 26.12.1989 against the post reserved for scheduled tribe category. Though he does not belong to the scheduled tribe category, he was appointed against the said reserved post because, despite the advertisement, no candidate from the said category was available for appointment. As per the Government Resolution dated 25.01.1990, it was resolved that in the absence of candidates for appointment to posts reserved for a backward class category, persons not belonging to the said category can be appointed. The said resolution further provided that, however, the advertisements were to be issued for five years continuously for appointment of the reserved category candidate. It further provided that if, despite the above, no such candidate is available, the post be de-reserved. That, by an appointment order dated 15.03.1990, the appointment of the appellant from 26.12.1989 to the end of session i.e. up to 20.04.1990 as Full-time Lecturer in Chemistry stood approved. That, the Vice Chancellor of Respondent no. 2-University issued direction No. 2/1990 to follow the directions contained in the G.R. dated 25.01.1990, referred to hereinabove. It appears that the appellant-original writ petitioner continued in the said post as every year advertisement was issued for appointment of reserved category candidate, but no such candidate became available. That, by communication dated 16.08.1993, Respondent no. 2 University granted onwards approval to the appointment of the original writ petitioner and the same was communicated by the Joint Registrar of the University to Respondent no. 4-College, where the original writ petitioner was working. Thus, the appellant-original writ petitioner continued in first five years of his service with technical breaks due to the requirement of advertising the post for the reserved category. However, by order dated 06.03.1997, the Deputy Registrar of Respondent no. 2-University condoned the said breaks in service of the original writ petitioner. As a consequence of the order/letter of Respondent no. 2-University dated 16.08.1003, in the subject-wise seniority list as on 02.07.1997 issued by Respondent no. 4-College, the original writ petitioner was shown as appointed on 25.12.1989 and the post was shown as de-reserved. Therefore, the original writ petitioner and other employees submitted an application on 08.12.1997 to the Vice Chancellor of Respondent no. 2-University praying for de-reservation of that post in view of their continuation in service and approval of their appointments. It is the case on behalf of the original writ petitioner that he waited for the outcome of representation dated 08.12.1997 and did not approach the court at that time in view of the circular issued by the General Administration Department of Respondent no. 1-State dated 28.07.1999 and the letter dated 17.04.2001, which provided that if the employee directly approaches the court without first seeking redressal of their grievances by representation to the Government and exhausting the said process, it would be considered violation of the service rules and disciplinary action would be taken against them. It is the case of the original writ petitioner that as no decision was taken on the representation made by the writ petitioner, he was compelled to approach the court by way of writ petition which, as such, was first in the year 2011. That, in between, and in terms of the aforesaid G.R. dated 25.01.1990, the High Court granted relief to another employee Sanjay Kharbade in Writ Petition No. 1085 of 2004 directing the Respondent-State to de-reserve the post and to give placement as also consequential benefits to the petitioner therein from the date of his first appointment. Therefore, the original writ petitioner filed another representation on 16.10.2007 before Respondent no. 3, through Respondent no. 4, for rectification of fixation of his pay w.e.f. 26.12.1989. It appears that, in this regard, on 16.10.2007, Respondent no. 3 sent a letter to Respondent no. 4-College directing that since the post on which the writ petitioner was appointed was shown in open category in the roaster, necessary action was required to be taken by Respondent no. 4 for the benefit of continuity of service. It appears that vide communication dated 28.03.2008, Respondent no. 3 issued a letter regarding grant of benefit of continuity of service and other benefits to persons, like the writ petitioner, upon de-reservation of their posts. According to the writ petitioner, the said letter clearly stated that such Lecturers were to be given annual increments and other benefits from the dates of their first appointments. That, thereafter, Respondent no. 4 passed confirmation order dated 04.03.2009 in favour of 13 employees, including the writ petitioner, wherein he was shown as confirmed on 26.12.1991, on completion of two years' service from the first date of his appointment i.e. 26.12.1989. That, the writ petitioner made representation to Respondent no. 1-State and proposal for his placement in selection grade which was also forwarded by Respondent no. 4. The writ petitioner prayed for placement, as also, proper fixation of pay scale from the date of his appointment i.e. 26.12.1989, along with grant of arrears as per the Fourth, Fifth and Sixth Pay Commissions. As nothing was done, the writ petitioner issued a legal notice dated 04.06.2011 and, thereafter, filed Writ Petition No. 3694 of 2011 before the High Court. That by order dated 17.07.2013, the High Court disposed of the said writ petition directing Respondent no. 3 to take decision and pass appropriate order on the representation of the writ petitioner. That by order dated 06.09.2013, Respondent no. 3 rejected the representation of the writ petitioner on the ground that there was break in service of 314 days. That, thereafter, there were number of representations made by the original writ petitioner explaining the so-called break in service and sought for an approval as senior lecturer and placement in senior selection grade w.e.f. 26.12.1989, on the basis of his first appointment i.e. 26.12.1989. It appears that, in between, there were correspondences between Respondent no. 4 and Respondent no. 3 regarding payment of arrears to the writ petitioner. However, no relief was granted to the original writ petitioner and as his grievances were not being redressed by the respondent, the writ petitioner preferred the present Writ Petition No. 5450 of 2015 before the High Court praying for his placement and fixation of pay from the date of his first appointment i.e. 26.12.1989, direction to Respondent nos. 1 and 2 to pay his entire arrears due from 26.12.1989 onwards with interest and to quash the order dated 06.09.2013 passed by Respondent no. 3.

(3.) That by impugned judgment and order dated 22.09.2016, the High Court has held that the case of the writ petitioner is fully covered by the judgment of the High Court in the case of Harshendu Vinayak Madge v. Chembur Trombay Education Society and held that the writ petitioner is entitled to all benefits treating his appointment w.e.f. 26.12.1989. However, thereafter, the High Court held that the benefits would be payable to the original writ petitioner only w.e.f. 03.07.2008 as he could be granted the benefits from the period commencing from three years prior to Writ Petition No. 3694 of 2011 filed by the writ petitioner.