PREM CHAND CHAUDHARY Vs. STATE OF BIHAR

JUDGEMENT

(1.) BY this writ petition the petitioner seeks direction upon the respondents to notify his promotion on the post of Additional District Magistrate in the Senior Selection Grade of the Bihar Administrative Service. The relevant facts are as follows.

(2.) THE petitioner was appointed as Deputy Collector in the Bihar Administrative Service in the year 1977. He was allowed time bound promotion with effect from 17.11.87, and later, regular promotion to the Junior Selection Grade with effect from 1.4.90. He was asked to submit an explanation with respect to circumstances relating to misuse of official telephone during his tenure as Sub -divisional Magistrate at Pakur between 17.4.93 and 4.10.97. On 12.9.97 the petitioner was finally awarded the punishment of censure and withholding of one increment with cumulative effect. The said order was quashed by this Court in CWJC No. 1258/98 on 2.9.99. Meanwhile on 3.9.98 the Departmental Promotion Committee (DPC) had considered the petitioners case but kept his promotion on hold (debarred) till 31.3.99. This apparently was in view of the punishment awarded to the petitioner on 12.9.97 which was later set aside by this Court. On 19.6.2000 the Departmental Promotion Committee considered the petitioners case afresh and recommended him for promotion to the Senior Selection Grade i.e. on the post of Additional District Magistrate. Council of Ministers also approved the recommendation. However, notification has not been issued while similarly situate officers -some of them junior to him -have been granted promotion.

(3.) THE petitioner relies on two decisions of the Supreme Court in the cases of Union of India V/s. Or. (Smt.) Sudha Salhan, AIR 1998 SC 1094. and Delhi Jal Board V/s. Mahindra Singh, AIR 2000 SC 2767. In the former case the Court observed as under: "If on the date (on) which the name of a person is considered by the Departmental Promotion Committee for promotion to the higher post, such person is neither under suspension nor has any departmental proceedings been initiated against him, his name, if he is found meritorious and suitable, has to be brought on the select list and the "sealed cover" procedure cannot be adopted. The recommendation of the Departmental Promotion Committee can be placed in a "sealed cover" only if on the date of consideration of the name for promotion, the departmental proceedings had been initiated or were pending or on its conclusion, final orders had been passed by the appropriate authority." In the latter case the Court observed as under: The right to be considered by the Departmental Promotion Committee is a fundamental right guaranteed under Art. 16 of the Constitution of India, provided a person is eligible and is in the zone of consideration. The sealed cover procedure permits the question of his promotion to be kept in abeyance till the result of any pending disciplinary inquiry. But the findings of the disciplinary enquiry exonerating the officer would have to be given effect to as they obviously relate back to the date on which the charges are framed. If the disciplinary inquiry ended in his favour, it is as if the officer had not been subjected to any disciplinary enquiry. The sealed cover procedure was envisaged under the rules to give benefit of any assessment made by the Departmental Promotion Committee in favour of such an officer, if he had been found fit for promotion and if he was later exonerated in the disciplinary inquiry which was pending at the time when the DPC met. The mere fact that by the time the disciplinary proceedings in the first inquiry ended in his favour and by the time the sealed cover was opened to give effect to it, another departmental enquiry was started by the Department, would not, in our view, come in the way of giving him the benefit of the assessment by the first Departmental Promotion Committee in his favour in the anterior selection."