UNION OF INDIA Vs. K K VADERA

JUDGEMENT

(1.) Special leave is granted. Heard learned counsel for both parties.

(2.) The respondents were holding the posts of Junior Scientific Officers (Group 'B' posts) in the Defence Research and Development Service. They were promoted to the posts of Scientists 'B' with effect from October 16, 1985 or from the date they would actually assume charge of the posts. The respondents filed an application before the Central Administrative Tribunal, Allahabad, claiming that they should have been promoted to the posts of Scientists 'B' with effect from July 1, 1984. The Tribunal rejected the prayer of the respondents that their promotions should have been made with effect from July 1, 1984. The Tribunal, however, directed that their promotions should be with effect from the date on which the promotional posts were created. The short question involved in this appeal is whether the Tribunal was justified in directing that the respondents' promotion should be with effect from the date the promotional posts were created. Under R. 8(1)(a) of the Defence Research and Development Service Rules, 1970, hereinafter referred to. as 'the Rules" all those who have been recruited before the promulgation of the Rules as Junior Scientific Officers in the Defence Research and Development Organisation on regular basis and possess the educational qualifications and experience as laid down for direct recruits, shall be eligible, till they are wasted out, for promotion to the post of Scientist 'B' up to 50 per cent of the vacancies in the grade. Under the first proviso to R. 8(1)(a). the total number of posts filled in that grade shall at no time exceed 50 per cent of the total sanctioned strength for the grade on the date of promulgation of the Rules, and that this concession shall also be admissible to those persons who are appointed or promoted as Junior Scientific Officers on regular basis on or after the promulgation of the Rules.

(3.) There were a total number of 512 posts available in the grade of Scientists 'B' in 1979 . In view of R. 8(1)(a) of the Rules, the Junior Scientific Officers were entitled to be promoted to the 50 per cent of these posts, that is to say, to 256 posts. These 256 posts were filled up by promotion of the Junior Scientific Officers between the period 1979 and 1983. According to the respondents, the posts of ,Scientists 'B' to which they have been promoted with effect from October 16, 1985, were created between 1984 and 1985 and that, accordingly, the respondents should have been promoted to these posts with effect from 1st July, 1984. It was the contention of the respondents that on previous occasions up to the year 1983, promotions were given effect from 1st July of the year in which the promotions were granted. It has been already noticed that the Tribunal has overruled the said contention of the respondents and has directed that their promotions should be with effect from the date the said promotional posts of Scientists 'B' were created. At the same time, it has been found by the Tribunal that the flexible complementing scheme or SITU promotions, as provided in R. 3(2)(f) of the Rules, were not available to the Junior Scientic Officers. It is not disputed that the promotions of the Junior Scientific Officers to the posts of Scientists 'B' are vacancy-based and such promotions are granted after the assessment by the Assessment Board as provided in the Rules. It has also been observed by the Tribunal that normally the promotions will take effect from the date of the order granting such promotions. The only ground on which the Tribunal has directed that the promotions of the respondents should take effect from the date the posts of Scientists 'B' were created, is that up to 1983 such promotions were given effect from 1st July of the year in which the promotions were granted.