P.C. Verma, J.@mdashBy means of present writ petition under Article 226 of the Constitution of India, the Petitioner has prayed for the following
reliefs:
(i) to issue a writ of certiorari or an order or a direction in the nature thereof calling for the records and quashing the impugned seniority list issued
vide order dated 3.3.2009 (filed as Annexure-13 to the writ petition).
(ii) to issue a writ of mandamus or an order or a direction in the nature thereof commanding the Respondent No. 1 to place the Petitioner at serial
No. 1 above Shri Narshimha Reddy who has wrongly been placed at serial No. 1 in the final seniority list issued vide order dated 3.3.2005 (filed
as Annexure-13 to this writ petition).
(iii) to issue a writ of mandamus or an order or a direction in the nature thereof commanding the Respondent No. 1 to promote the Petitioner from
the date Shri Mahavir Singh has been promoted and give all consequential benefits to the Petitioner.
(iv) to issue any other writ order or direction which this Hon''ble Court may deem fit and proper in the circumstances of the case.
(v) to award cost of the writ petition to the Petitioner.
2. The brief facts emerging out from the pleadings made in the writ petition are that an advertisement was issued by the State Government
(Respondent No. 1) for filling up the post of the Assistant Town Planners by direct recruitment on ad hoc basis in the ""U.P. Development
Authorities Centralized Services"" (in short, ""the Centralized Services""). The Petitioner appeared before the Selection Committee, constituted for
the purpose on 4.7.1987 and was selected alongwith eight other Assistant Town Planners (A.T.Ps.). Pursuant thereto, an Office Memorandum of
the selected candidates was issued by the State Government on 27.7.1987 with a list of nine persons appointed as the A.T.Ps. (Annexure-1 to the
writ petition). The name of the Petitioner found place at serial No. 1 of the list, while the names of the rest of 8 appointees were below the
Petitioner at serial Nos. 2 to 9. The order of names of 9 appointees was as given below:
Name of the persons ad hoc appointed as the Assistant Town Planners (A.T.P.) in the Centralized Services vide State Governments office
memorandum dated 27.7.1987 in the order given below
S.No. Name Place of posting
1. Ishtiyak Ahmed Makrani Agra Development Authority
2. Mukul Kumar Hatwal Kanpur Development Authority
3. K. Narsimha Reddy Allahabad Development Authority
4. Satish Chandra Gaur Haridwar Development Authority
5. Km. KarunaMittal Kanpur Development Authority
6. AashishShivpuri Lucknow Development Authority
7. Ravi Jain Gorakhpur Development Authority
8. Ram Gopal Singh Dehradun Development Authority
9. NityanandTiwari Varanasi Development Authority
3. The appointment, as above, was for a period of one year or the regular selected incumbent through U.P. Public Service Commission
(U.P.P.S.C.) was available. Since no selection was held through U.P.P.S.C, the Petitioner continued in service uninterrupted. In March 1998, an
advertisement was issued for filling up the posts of the A.T.Ps. through U.P.P.S.C. Being aggrieved, a writ petition was filed by the aforesaid ad
hoc appointees (including the Petitioner) before the Lucknow Bench of this Court being Writ Petition No. 586/1998 (S/B), J. Narsimha Reddy
and Ors. v. State of U.P. and Ors. which was finally disposed on 25.8.2001 with a direction to the State Government to consider their
regularisation as per Rule 20A of the U.P. Development Authorities Centralized Services Rules, 1985 (as. amended up-to-date), if applicable.
4. It may be noticed that a new Rule, being Rule 20A, was inserted by the U.P. Development Authorities Centralized Services (Third Amendment)
Rules, 1992 in the U.P. Development Authorities Centralised Services Rules, 1985 (in short, ""the Service Rules""). It specifically dealt with the
regularization of the ad hoc appointees. This Rule 20A was amended in the year 2001 by changing the relevant date in Sub-rule (1) from
1.10.1986 to 29.6.1991.
5. Pursuant to the aforesaid judgment of this Court dated 25.8.2001, a Selection Committee was constituted by the U.P. Government for the
regularization of the ad hoc appointed A.T.Ps. and its three meetings were held, followed thereafter by issue of three separate regularization orders
in regard to 10 ad hoc appointees including one Shri Rajendra Kumar, who was appointed on 14.4.1988, as per details given below:
S.No. Date of Selection Committee Date of Regularization No. of ad hoc
Order appointees regularized
1. 29.9.2001 (Annex. R.A.-4) 22.11.2001 (Annex-4 7 persons
to writ petition)
2. 11.112002 (Annex. R.A.-4) 30.1.2003 (Ref. Annex.1 persons
C.A.-1)
3. 31.12.2003 (Annex. R.A.-4) 24.3.2004 (Annex-6 to 2 persons
writ petition)
6. The copies of the minutes of the proceedings of the Selection Committee held on 29.9.2001 and 31.12.2003 (obtained under the Right to
Information Act, 2005 by the Petitioner) are on record (Annexure R.A.-4). The regularization orders dated 22.11.2001 and 24.3.2004 issued by
the State Government are also on record (Annexures-3 and 6 to the writ petition), which clearly mentioned that the seniority of the appointees
would be determined separately on the basis of their initial ad hoc appointments as per Rule 20A of the Service Rules. As such, the issue of inter
se seniority of the regularized persons was kept open in the aforesaid regularization orders. Further, from a perusal of the copies of the minutes, it
is also evident that the Selection Committee on no occasion found the Petitioner to be unsuitable.
7. Thereafter, the State Government prepared and issued the tentative Seniority List of the A.T.Ps. serving in the Centralized Services to invite
their objections/suggestions in its respect within a period of 15 days vide its order dated 28.7.2004 (Annexure-7 to the writ petition). In this
tentative seniority list, the name of the Petitioner was shown at serial No. 9 and the persons whose names were recorded in the Appointment
Order dated 27.7.1987 below the name of the Petitioner were shown from serial Nos. 1 to 8. Feeling aggrieved, the Petitioner submitted his
objection dated 9.8.2004 to the proposed seniority list, which were forwarded to the State Government by the Vice-Chairman of the Aligarh
Development Authority on 10.8.2004 (Annexure-8 to the writ petition). Finally, the State Government issued the final seniority list vide its office
order dated 3.3.2005 (Annexure-13 to the writ petition), wherein the name of the Petitioner was again shown at serial No. 9. In this final seniority
list also, the names of the persons who figured lower in the order of the appointment letter dated 27.7.1987 (Annexure-1 to the writ petition) were
shown above the Petitioner , meaning thereby the Petitioner was shown as junior to 8 persons. The objection submitted by the Petitioner found
reference in the office order dated 3.3.2009 (Annexure-13 to the writ petition) but the same were rejected. The list of seniority of concerned
A.T.Ps., as shown in the seniority list, was as under:
Sl. No.Name of Assistant TownDate of ad hoc Date of Serial No. as
Planner Appointment Regularization mentioned in the
Office Memorandum
dated 27.7.1987 of
ad hoc appointment
1. J. Narsimha Reddy 27.7.1987 22.11.2001 3 (List of A.T.Ps.)
2. Satish Chandra Gaur 27.7.1987 22.11.2001 4 (List of A.T.Ps.)
3. Ravi Jain 27.7.1987 22.11.2001 7 (List of A.T.Ps.)
4. Ram Gopal Singh 27.7.1987 22.11.2001 8 (List of A.T.Ps.)
5. NitinMlttal 27.7.1987 22.11.2001 4 (in the list of Asstt.
Architects)
6. Mahavir Singh (S.C.) 27.7.1987 22.11.2001 5 (in the list of Asstt.
Architects)
7. Rajendra Kumar 27.7.1987 22.11.2001 -
8. NltyanandTiwari 27.7.1987 30.1.2003 9 (List of A.T.Ps.)
9. Ishtiyak Ahmed Makrani27.7.1987 24.3.2003 1 (List of A.T.Ps.)
10. AashishShivpuri 27.7.1987 24.3.2003 6 (List of A.T.PS.)
8. Feeling aggrieved, the Petitioner filed the present writ petition, in which an interim order was passed on 14.3.2005 by this Court that ""if
promotion is made in the meanwhile, it shall be subject to the decision of the writ petition"". It was also pointed out that during the pendency of this
writ petition, three A.T.Ps., who were junior to the Petitioner , were promoted as the Town Planners vide the State Government''s order dated
28.5.2005. Thereafter, two more A.T.Ps. were promoted in the year 2006 as Town Planners, while the Petitioner was promoted as Town Planner
much later on in the year 2007.
9. Heard Sri Manish Goyal, assisted by Sri R.S. Ram. learned Counsels appearing on behalf of the Petitioner , learned standing counsel for the
Respondent No. 1 and Sri V.B. Upadhaya, learned senior counsel assisted by Sri A.K. Mishra for the Respondent Nos. 2, 3 and 8 and perused
the records. None appeared on behalf of the Respondent Nos. 4 to 7 despite sufficient service of notice upon them. The parties have exchanged
the affidavits.
10. The question for consideration in this writ petition is ""Could the seniority of the Petitioner who was entitled to be considered for his
regularization in the year 2001 be adversely affected by his delayed regularization in the year 2004 by the State Government (delay attributable to
the State Government), while the persons junior to the Petitioner were regularized in the year 2001?
11. The entire controversy of the seniority of the Petitioner revolves around the provisions of Rule 20A of the Service Rules, which is the governing
provision relating to seniority of the ad hoc appointees who were regularized by the State Government.
12. learned Counsel appearing on behalf of the Petitioner contended that a perusal of Sub-rule (1) of the Rule 20A would show that any person
who was appointed on ad hoc basis on or before 29.6.1992 (as it stood amended) and possessed the prescribed qualification and completed 3
years of continuous service ""shall be considered for appointment on the basis of his service record and suitability before any regular appointment is
made in such vacancy in accordance with the Rules."" Thus, a valuable right of the ""consideration for appointment'' on the ""basis of service record
and suitability"" has been given to all eligible ad hoc appointees. Since the Petitioner admittedly possessed the requisite eligibility, he had a right of
consideration for his appointment under Rule 20A, and such right of his consideration could not be lightly taken.
13. It is further contended that Sub-rule (4) of Rule 20A is also most significant for the purposes of resolving the present controversy. This sub-rule
peremptorily required that ""an eligibility list of the candidates shall be prepared and the names of the candidates shall be arranged in order of
seniority as determined from the date of order of their ad hoc appointment by the Appointing Authority."" The sub-rule further enjoins that ""if two or
more persons are appointed together, from the order in which their names are arranged in the appointment order."" The other most important
requirement of this sub-rule is that ""the list shall be placed before the Selection Committee alongwith their character rolls and such other service
records pertaining to them as may be considered necessary to judge their suitability."" The facts on record would show that when the meeting of the
Selection Committee was held on 29.9.2001, an eligibility list of 11 persons was placed before it wherein the names of the incumbents were
arranged as per their ad hoc appointment order dated 27.7.1987. Most significantly, the name of the Petitioner in this List was at serial No. 1. In
this eligibility list, the names of Shri J. Narsimha Reddy and Shri Satish Chandra Gaur were at serial Nos. 3 and 4. It clearly established that the
Petitioner was at the top in the order of all of the incumbents, i.e., he was shown as the senior most ad hoc appointed A.T.P. The placement of the
eligibility list before the Selection Committee, as such, complied with the first part of Sub-rule (4), but strangely enough, the later part of Sub-rule
(4) was not complied with. Reason being that the character rolls and service records of 4 persons (namely, the Petitioner, Mukul Kumar Hatwal,
Aashish Shivpuri and Nityanand Tiwari) out of 11 persons of the eligibility list were not placed before the Selection Committee due to non-receipt
of the records for the requisite years. In the minutes, it was also mentioned that the Committee would consider the matters of the said 4 persons
separately. This mode of ""partial consideration"" of 7 persons out of the eligibility list of 11 persons and the postponement of the consideration for
regularization of 4 persons (namely, the Petitioner. Mukul Kumar Hatwal, Aashish Shivpurt and Nityanand Tiwari) was wholly illegal, arbitrary and
de hors Sub-rule (4). The sine qua non requirement of Sub-rule (4) was that ""the list shall be placed before the Selection Committee alongwith
their character rolls etc. necessary to judge their suitability."" The non-placement of the service records (i.e. A.C.Rs.) of 4 persons including the
Petitioner was per se illegal. Sub-rule (4) never comprehended that there should be piecemeal consideration of the suitability of only some of the
persons of the eligibility list much to the detriment of the remaining persons. It cannot be gainsaid that the entire scheme of Sub-rule (4) enjoined
the consideration of all of the candidates at one time with their complete service records. The provisions of Sub-rule (5) further reinforces this
proposition as it lays down that the ""Selection Committee shall consider the cases of the candidates on the basis of their records."" Here again, the
candidates would mean all of the eligible candidates and not only some of the eligible candidates. The underlying purpose of the consideration of all
of the eligible candidates at one and the same time has been to protect the inter se seniority of the candidates, earlier appointed on ad hoc basis
with their different length of services or merits. This purpose is clearly visible from the perusal of Sub-rules (6) and (7) also.
14. It is further contended by Petitioner''s counsel that Sub-rules (6) and (7) of Rule 20A also manifest the anxiety of the rule-framers to protect
the inter se seniority of the selected candidates. Sub-rule (6) enjoins the list of selectees to be arranged ""in order of seniority."" Similarly, Sub-rule
(7) mandates the Government to make appointment from the list prepared by the Selection Committee ""in order in which their names stand in the
list"". Thus, the examination of Sub-rule (4) to Sub-rule (9) of Rule 20A clearly reveals that the Rule-Framers were very much concerned to protect
the inter se seniority of the selectees and Sub-rule (4) spelled out a well defined seniority criterion, namely, (i) firstly, the order of seniority shall be
determined from the date of order of their ad hoc appointment, which gives importance to the length of service; secondly, if two or more persons
were appointed together on the same date, then their seniority shall be determined ""from the order in which their names are arranged in the said
appointment order"" and it gives importance to the merits of the candidate. The above well-defined and just criterion was to be necessarily followed
by the Selection Committee while preparing the list of selected candidates in Sub-rule (6) and also by the Government while making appointment in
Sub-rule (7).
15. Undoubtedly, the partial consideration of the suitability of 11 candidates by the Selection Committee on 29.9.2001 was against the scheme of
Rule 20A. In so far as Sub-rule (9) of Rule 20A is concerned, it needed to be given effect to only when the provisions contained in Sub-rule (4) to
Sub-rule (7) were complied with in their letter and spirit truly. Since in the present case, the mandate of Sub-rule (4) was not complied with, the
provisions of Sub-rule (9) could not be pressed into service. Sub-rule (9) laid down that the seniority would be from the date of order of
appointment but Sub-rule (9) should apply only in a situation when the suitability of all the candidates, i.e., ad hoc appointees stood decided by the
Selection Committee. By not considering the suitability of all of the 11 eligible ad hoc appointees on 29.9.2001 and the regularization of only 7
candidates adversely effected the clear, just and reasonable rule of seniority as outlined in Sub-rule (4). In fact, the seniority criterion laid down in
Sub-rule (4) is also in conformity with the provisions of Rule 28 of the Service Rules. The order in which the names of selectees are arranged in an
appointment order shows the merits achieved by the respective selectee. In the present case, the Petitioner''s name was shown at the first position
in the order of names shown in the Appointment Order dated 27.7.1987 and, as such, the Petitioner was the senior most candidate whose
seniority could not have been taken away by reason of the non-placement of his service records to judge his suitability. The piecemeal
consideration, as was made by the Selection Committee on 29.9.2001, was wholly arbitrary and against the scheme of the statutory Rule 20A.
16. We are also of the considered opinion that in the fact-situation of the matter, the date of regularization order, i.e., 24.3.2004 could not be
decisive for determining the seniority of the Petitioner in view of the noncompliance of the mandate of Sub-rule (4) of Rule 20A. The final seniority
list (Annexure-13 to the writ petition) prepared by the Government also lost sight of the pertinent fact that the regularization orders dated
22.11.2001 (Annexure-3) and dated 24.3.2004 (Annexure-6) left open the issue of inter se seniority.
17. In any view of the matter, if Sub-rule (9) of Rule 20A is sought to be pressed into service in oblivion of Sub-rules (4) to (7), then it would be
vulnerable to an attack under Article 14 of the Constitution of India. In some what similar circumstances, in S.B. Patwardhan and Anr. v. State of
Maharashtra and Ors. (1997) 3 SCC 399, the Supreme Court struck down Rule 8(iii) where the executive act of confirmation was made the basis
for seniority. It was held that the ""confirmation is one of the inglorious uncertainties of Government service, depending neither on efficiency of the
incumbent nor on the availability of substantive vacancies"" and it was also said that ""the accident of confirmation cannot be an intelligible criterion
for determining seniority."" Applying the same analogy, the belated executive action of the State Government in regularizing the Petitioner on
24.3.2004 could not have adversely affected his seniority. It is not a case that he was found unsuitable after the examination of his service records.
18. Moreover, the non-placement of the service records, i.e., A.C.Rs. of some of the years of the Petitioner in the meeting of the Selection
Committee on 29.9.2001 was the fault or lapse attributable to the State Government and the Petitioner cannot be made to suffer for it. This
laudable principle described in the latin legal maxims are nemo punitur pro alieno delicto-no one is punished for an other''s wrong and nemo punitur
sine injuria, facto, seu defalta-no one is punished unless for some wrong, act, or default. Further, the Government cannot make the Petitioner to
lose his seniority for failure to comply with the provisions of Sub-rule (4). In these telling circumstances, to treat 24.3.2004 as the relevant date for
reckoning the Petitioner''s seniority is wholly arbitrary, unreasonable, unjust and cannot be sustained. The non-consideration of the Petitioner by the
Selection Committee on 29.9.2001 was also violative of Articles 14 and 16 of the Constitution of India. The State Government could not have
chosen the pick and choose policy, which has resulted in the civil consequences, namely, deprivation of Petitioner from his seniority and also of the
pecuniary benefits. Our this view also finds full support from the ratio of AIR 1989 1688 (SC) wherein the view taken was that the incumbent
would not suffer for the lapse on the part of the Government in delay in amending the Schedule to the Rules. It was also observed therein that a
narrow and technical ground would be doing great injustice to them.
19. Our above view also finds support from a very recent decision of the Hon''ble Supreme Court in H.S. Vankani and Ors. v. State of Gujarat
and Ors. 2010 (2) ESC 269, wherein the question of inter se seniority of the Range Forest Officer arose between two batches one was of the
non-graduates (1979-81) who underwent training for 2 years and another batch of the graduates which underwent training of one year only (1980-
81). The candidates who underwent one year training were placed senior to this batch. The relevant Rules though requiring that ""seniority of the
rangers shall be governed by their respective ranks in the final examination at the Rangers College irrespective of their joining the service"" were
held to be unworkable and were not given effect to by the Supreme Court.
20. In view of the ratio in the case of H.S. Vankani and ors. (supra), the contention of the Respondents to press Sub-rule (9) of Rule 20A to
reckon the seniority of the Petitioner only from the date of his regularization order dated 24.3.2004 has no force. Sub-rule (9) should be given an
effect in a manner which does not lead to manifest absurdity, futility, palpable injustice and absurd inconvenience or anomaly and it is possible only
when the entire scheme of Rule 20A is kept on the mental screen and Sub-rule (4) as well as Sub-rule (9) are harmoniously construed.
21. From the above, it is also no more in doubt that the Petitioner was senior to one Mr. J. Narsimha Reddy and 7 others, who were wrongly
shown as senior to the Petitioner in the impugned final seniority list dated 3.3.2005. All of the said 8 persons illegally scored a march over the
Petitioner and, therefore, on the principle of recognized service jurisprudence on ""next below rule"", the Petitioner should be deemed to be senior to
all of them and be deemed to be also regularized w.e.f. 22.11.2001 when the regularization order was first issued of Mr. J. Narsimha Reddy and 6
others. As explained by the Hon''ble Supreme Court in R.K. Sethi and another Vs. Oil and Natural Gas Commission and others, the ''next below''
rule in service jurisprudence seeks to ensure that if a junior employee is given promotion without considering his senior, then the senior employee
can claim the right to be considered for such promotion w.e.f. the date of which the junior was so promoted."" In State of Mysore Vs. M.H.
Bellary, the ''next below rule'' was explained as where an officer on deputation is given a paper-promotion and shown as holding a higher post in
the parent department if the officer, next below him is promoted there. In the present case, the principle of the ''next below rule'' applied which
extended an indefeasible right to the Petitioner for his consideration for the regularization when the persons junior to him were so considered on
29.9.2001. The principle of ""relating back"" was also laid down in G.P. Doval and Others Vs. Chief Secretary, Government of U.P. and Others,
wherein it was held that where the officiating appointment was followed by confirmation, then unless a contrary rule was shown, would relate back
to the date on which the first appointment was made. The drawing of the seniority list on the basis of the date on which approval/selection was
made by the Public Service Commission was held to be violative of Article 16 of the Constitution of India. This decision was also followed by the
Supreme Court in Shri L. Chandrakishore Singh Vs. State of Manipur and Others, The application of the ""next below rule"" is based on the
doctrine of ""relation back"" which means that an act committed at a later time is considered as having occurred at the time of an earlier event or that
an act done today is considered to have been done at an earlier time."" On applying this doctrine also, the Petitioner shall be deemed to be
regularized on 28.8.2001, when the persons junior to him were regularized. The State Government had also such power in view of Section 19A of
the U.P. General Clauses Act, 1904.
22. It may also be useful to refer statutory provisions of Rule 6 of U.P. Government Servants Seniority Rules, 1991 which lay down that ""a person
senior in the feeding cadre shall, even though promoted after the promotion of a person junior to him in the feeding cadre shall, in the cadre to
which they are promoted, regain the seniority as it was in the feeding cadre."" Applying this salutary principle to the facts of the present case, once
the Petitioner was regularized on 24.3.2004, he shall regain his seniority vis-a-vis his junior who were regularized on 22.11.2001.
23. On behalf of the Respondents, it was also contended that when the meeting of the Selection Committee was held on 29.9.2001, the
disciplinary proceedings were pending against the Petitioner and, therefore, he was rightly not considered for regularization.
24. A bare reading of paragraph No. 12 of the minutes of the meeting dated 29.9.2001 shows that in the meeting, the Selection Committee never
held the Petitioner to be unsuitable and rather the non-consideration of the Petitioner was on account of the non-availability of the service records
of the Petitioner and not on ground of his suspension. Same fact also finds mention in the minutes of the meetings dated 31.12.2003. As such, it is
factually incorrect for the answering Respondents to state that the Petitioner was not considered on account of his suspension operating on
29.9.2001.
25. Besides this, it may be mentioned that the Petitioner has brought on record a copy of the charge-sheet dated February, 2001 (Annexure RA-
1) and also the consequent order of his exoneration dated 21.11.2001 (Annexure RA-2). Both of these documents would show that though a
charge-sheet was issued to the Petitioner in February, 2001, it was only for his going on leave without permission of the Competent Authority and
after enquiry he was exonerated with no punishment except a warning and even the withheld part of his salary due to the suspension was also
directed to be paid. to him. Interestingly, it was the State Government which issued the charge-sheet and also decided the same on 21.11.2001
while the order of regularization of seven persons junior to the Petitioner was issued on 22.11.2001. As such, on 22.11.2001 when the State
Government regularized 7 persons junior to the Petitioner , the Petitioner stood already exonerated on 21.11.2001, clearly demonstrating that the
disciplinary proceedings had no consequence.
26. It may also be noticed that it is also a settled law that pending disciplinary proceedings, an incumbent can be promoted or a ''sealed cover
procedure'' can be followed to avoid any prejudice to an employee. In Union of India Vs. K.V. Jankiraman, etc. etc., it was said that ""the sealed
cover procedure is adopted when an employee is due for promotion, increment etc. but disciplinary/criminal proceedings are pending against him
at the relevant time and hence, the findings of his entitlement to the benefit are kept in a sealed cover to be opened after the proceedings in question
are over."" It was also held that the ''sealed cover'' is opened on exoneration of the employee who is then given a notional promotion from the date
when his juniors were promoted. Besides that, arrears of the salary could be granted from the date of the notional promotion. In B.C. Chaturvedi
Vs. Union of India and others, it was held when disciplinary proceedings are pending, ""two courses are open to the Competent Authority, viz.,
sealed cover procedure which is usually followed, or promotion subject to the result of pending disciplinary action."" Recently, in Delhi Jal Board
Vs. Mahinder Singh, it was held that ""the right to be considered by the D.P.C. is a fundamental right guaranteed under Article 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 inquiry exonerating the officer
would have to be given effect to as they obviously relate back to the date on which the charges are framed."" The entire idea and purpose of the
''sealed cover procedure'' is to protect the, interest of an employee from being deprived of his legitimate right of promotion etc. if he is finally
exonerated of the charges. The Petitioner in the present case was exonerated from the charges on 21.11.2001. On 29.9.2001, when the Selection
Committee met, it should have considered the Petitioner also for regularization which at best could have followed the sealed cover procedure and
kept the decision in abeyance up till the final outcome of the disciplinary proceedings. Having not followed the procedure, the Selection
Committee/State Government acted in defiance of the settled principle of service jurisprudence.
27. Sri V.B. Upadhaya, the learned senior counsel appearing on behalf of the Respondent Nos. 2, 3 and 8, has relied upon a recent judgment
dated 26.4.2010 of the Lucknow Bench of this Court in Writ Petition No. 1388 of 2007 (S/B) Ajay Kumar Singh and Anr. v. State of U.P. and
Ors., 2010 (6) AWC 5526. A perusal of this judgment would show that it does not have any bearing on the controversy in hand as it does not
deal with an issue similar to the present matter where the Petitioner was not regularized on account of the lapse (namely, the non-placement of
Petitioner ''s A.C.Rs.) attributable to the State Government.
28. Sri Upadhaya also contended that the Petitioner did not challenge his non-inclusion in the list granting regularization in the year 2001 and his
regularization w.e.f. 24.3.2004 and, therefore, the Petitioner cannot be permitted to challenge the date of his inclusion in the cadre in the garb of
the seniority list. Such contention is also unfounded. The minutes of the Selection Committee held on 29.9.2001 and 31.12.2003 would clearly
show that his regularization was not declined but the consideration was only postponed in the meetings held op 29.9.2001 and 11.11.2002 on
account of non-availability of Petitioner''s A.C.Rs. Further, the question of inter se seniority was left open in the orders issued by the State
Government on 22.11.2001 and 24.3.2004. The Petitioner never waived any of his rights at that point of time. After the State Government issued
the order of regularization on 22.11.2001, the Petitioner in fact made his representation dated 28.1.2002, requesting therein to the State
Government to regularize him also like 7 other persons have been regularized by the order dated 22.11.2001. Thereafter, the Petitioner also met
the authorities concerned and this fact has not been denied by the State Government in its counter-affidavit. Further, the real grievance of the
Petitioner surfaced only when the tentative seniority list was issued on 28.7.2004 (Annexure-7 to the writ petition) against which the Petitioner
rushed to file his objections (Annexure-8 to the writ petition) and finally, when the State Government issued the impugned final seniority list on
31.3.2005 (Annexure-13 to the writ petition). In view of these telling facts, the Petitioner cannot be said to be guilty of lapses on his part. He had,
in fact, a valuable right to challenge the final seniority list.
29. On behalf of the answering Respondents, it was also contended that the Petitioner was under suspension on 29.9.2001, which resulted in
awarding a minor punishment to him and, therefore, the Petitioner''s claim was rightly overlooked by the Selection Committee on 29.9.2001. Such
contention is factually unfounded for several reasons, namely, (1) in the meeting dated 29.9.2001 of the Selection Committee, the Petitioner''s
candidature for regularization was not considered at all, which was postponed for want of his A.C.Rs.: (2) in the disciplinary proceedings, the
Petitioner was given only a warning and not any punishment, whether major or minor and was also reinstated with all benefits for the suspension
period; and (3) the Selection Committee on 31.12.2003 regularized the Petitioner after finding him ""suitable"" after due consideration of his A.C.Rs.
for last 10 years, which included the above disciplinary proceedings. As such, it is evident that the disciplinary proceedings initiated against the
Petitioner by issue of the charge-sheet in the month of February. 2001 and the final order dated 21.11.2001 pursuant thereto had no effect,
whatsoever, upon the Petitioner''s regularization.
30. The other ground urged by the Respondents about the alternative remedy of U.P. Public Service Tribunal has also no substance. This writ
petition is pending for last more than five years and the parties have exchanged their affidavits. Many of the Respondents have already been
promoted to the post of Town Planner. It would, at this stage, be unjust to require the Petitioner to approach the said Tribunal for redressal of his
grievances, when the impugned order suffers from errors of law apparent on the face of record and is an arbitrary exercise of powers de hors the
statutory rules.
Having considered the rival contentions, we are of the considered opinion that the impugned seniority list dated 3.3.2005 (Annexure-13) is
arbitrary, illegal and violative of the provisions of the statutory Rule 20A of the Service Rules. The impugned seniority list also violates the settled
principles of service jurisprudence and suffers from arbitrariness and discrimination.
31. Since Sri Mahavir Singh, Respondent No. 7, is a Scheduled Caste candidate and was promoted on 25.1.2005 as per the reservation policy of
the State Government, the Petitioner can not claim parity with him in promotion and therefore, the Petitioner''s claim on the basis of the promotion
of said Sri Mahavir Singh is not sustainable and is liable to be rejected.
32. In view of the foregoing discussions, this writ petition has merits and is, accordingly, allowed. The Petitioner , having been held suitable by the
Selection Committee on 31.12.2003 after due examination of his service records, is deemed to be regularized w.e.f. 22.11.2001, when the
persons junior to him were regularized and is also held as the senior most with his name arranged at serial No. 1 of the aforesaid final seniority list
dated 3.3.2005. The final seniority list stands, accordingly, amended to the above extent. The Petitioner is also deemed notionally promoted to the
post of Town Planner w.e.f. 28.5.2005 with all service benefits, when the persons junior to him were promoted to the post of Town Planner. No
order as to costs.
