Naresh H. Patil, J.
1.Rule, returnable forthwith. By consent of the parties heard finally.
2.The petitioners in Writ Petition Lodging No. 1137 of 2018, namely, the National Federation of the Blind, Maharashtra, pray for following substantive
relief :-
(a)Be pleased to call for record and proceedings of the Advertisement dated 28th March, 2018 issued by the Respondent (Exhibit C) and after going
through the same and satisfying about the legality, validity and propriety thereof be pleased to issue a writ of mandamus or writ in the nature of
mandamus by directing the Respondent to implement the provisions of the PWD Act, 1995 and/or RPW Act, 2016 and be pleased to direct the
respondent to consider the candidature of the Petitioner No.2 and other similarly situated persons of the present Petitioner No.1 in pursuant to the
advertisement dated 28th March, 2018.†A Public Interest Litigation No. 46 of 2018 was filed before the Aurangabad Bench of Bombay High Court
by Shri Sachin Bhaurao Chavan, which was transferred to the principal seat and is numbered as Public Interest Litigation No. 72 of 2018, was heard
along with Writ Petition Lodging No. 1137 of 2018. The petitioner in Public Interest Litigation No. 72 of 2018 prays for following reliefs :- (A)To
quash and set aside the advertisement dated 28-032018 issued by the respondent No.2 for filling up posts of Stenographer (L.G.), junior clerk and
Peon/Hamal in various District Courts in the State of Maharashtra.
(B)To direct the respondents to issue advertisement afresh for filling up posts of Stenographer (L.G.), junior clerk and Peon/Hamal in the District
Courts in State of Maharashtra by providing appropriate reservation to the physically handicapped candidates including visually impaired / blind
candidates as per the section 34 of the Right of Persons with Disabilities Act, 2016.
3.The petitioner no.1 in Writ Petition Lodging No. 1137 of 2018 â€" the National Federation of the Blind, Maharashtra, is a Trust registered under the
provisions of the Bombay Public Trust Act, 1950 and Society registered under the provisions of Societies Registration Act. The petitioner no.2 is a
candidate who is 100% blind, who expects opportunity to be provided to compete with other candidates pursuant to the advertisement issued by the
respondent. The petitioner no.1 is an organization, which represents the cause of visually impaired persons. According to the petitioners respondent
â€" High Court, on the administrative side, is a State within the meaning of Article 12 of the Constitution of India, 1950.
4.The petitioners submit that under the provisions of the Persons with Disabilities (Equal Opportunities, Protection of Rights and Full Participation)
Act, 1995 (for short the Act of 1995), reservation was prescribed for the visually impaired candidates to the posts which were identified as per the
said Act. It is submitted that under the new Act i.e. The Rights of Persons with Disabilities Act, 2016 (for short the Act of 2016), additional
categories of reservations are prescribed for persons with disabilities. The respondent â€" High Court is bound to comply with the provisions of the
Act of 2016. By referring to the advertisement issued on 27/3/2018, published in the local newspaper at District level and on 28/3/2018 published on
the official website of the respondent â€" High Court, it is submitted that so far post of junior clerk is concerned, only 1% of 'hearing impaired' and 1%
of 'one leg affected' has been reserved for the disabled person by the respondent. The petitioner no.1 represents visually impaired persons. The
petitioners refer to various orders passed by this court in respect of the reservation to be provided to the disabled persons.
5.On behalf of the respondent- High Court, a reply is filed by Mr. Atul Madhukar Kurehekar, Registrar (Legal & Research), High Court, Appellate
Side, Bombay. The deponent states that the present advertisement was issued to recruit staff in the district courts of the State of Maharashtra. The
district courts are not included in the definition of “Government Establishment†under Section 2(k) of the Act of 2016. The deponent states that as
against the sanctioned strength of 9131 in the cadre of Junior Clerks only 8479 Junior Clerks are working, thus there is vacancy of more than 652 in
the cadre of Junior Clerks. Similarly in the cadre of Peon/Hamal, working strength is around 3978 as against the sanctioned strength of 4687. Thus,
there are around 709 vacancies in the cadre of Peon/Hamal. The Hon'ble the Chief Justice was pleased to constitute a Committee of the Hon'ble
Judges on 14/12/2016 to initiate the Central Online Recruitment Process to fill up existing vacancies and future vacancies of these posts throughout
the State of Maharashtra. As per the directions of the Committee, software for the online recruitment process was upgraded with the help of NIC of
the High Court of Bombay. It was expected that more than 7 lakh applications would be received. It is further stated that till 6/4/2018, Bombay
High Court has received in all 394686 online application forms for all the three cadres. The last date of receiving online application was 10/04/2018.
Due to ad-interim order process was stopped and further applications were not submitted.
6.The deponent further submits that there is urgent need of recruitment of these posts considering the huge number of vacancies throughout the State
of Maharashtra. The deponent states that present vacant posts are more than 1580. The respondent considered preparing a wait list for around more
than 7000 posts which are likely to fall vacant in coming two years. The respondent has taken stand that Act of 2016 is not applicable to the
establishment of Courts as Court establishments are not a “Government Establishment†as contemplated under Section 34 read with Section 2(k)
of the Act of 2016. The petitioners have misconstrued the provisions of Section 34 of the Act of 2016. The deponent submits that large number of
applicants have already been submitted application and it would not be advisable now to cancel the recruitment process and re-start it which will
consume lot of time and will not be in the interest of justice and the institution.
7.The learned counsel Mr. Uday Warunjikar appearing for the petitioners in Writ Petition Lodging No. 1137 of 2018 submitted that High Court on its
administrative side is a State under Article 12 of the Constitution of India qua the recruitment in question. It is even covered under the definition of
2(k) of the Act of 2016, which defines “Government establishmentâ€. The High Court administration had made Act of 1995 applicable to the
recruitment of staff. Administrative decision was taken to the said effect and a notification was issued by the High Court making the Act of 1995
applicable on 29/11/2004. The counsel referred to orders passed by this court in some of the petitions filed relating to the reservation to be prescribed
to physically handicapped persons in judicial services. It is submitted that the Central Government / State Government has not exempted High Court
under the provisions of the second proviso to Subsection (1) of Section 34 of the Act of 2016. The learned counsel referred to the preamble and
various provisions of the Act of 2016. It is submitted that on 14/12/2016 a Committee of Hon'ble Judges of the High Court was constituted for the
purposes of issuing instructions and guidance to the Registry in respect of the initiation of the recruitment process. On 27/12/2016 the Hon'ble
President of India accorded assent to the Act, namely, the Rights of Persons with Disabilities Act, 2016, which was published in the official gazette by
a notification dated 28/12/2016. The appointed date of the New Act was 19/4/2017. The subject advertisement was issued on 28/3/2018. It is
submitted that the respondent ought to have first identified posts in view of mandatory provisions of Section 33 of the Act of 2016 and thereafter
issued advertisement. The Central Government has already prescribed a preference order / roster. The advertisement issued by the respondent is
contrary to the law laid down by the Apex Court, orders issued from time to time in this regard and the Government Resolution issued by the State
Government. The counsel further submitted that present recruitment process was issued anticipating future vacancies which are around 2500. The
respondent anticipates further vacancies of 5000 to 6000 posts and, therefore, a waiting list would be prepared, which would be taken into
consideration in coming two years after the recruitment process gets completed. The counsel, therefore, submits that if an opportunity is denied to
the persons affected with disabilities now, then the whole purpose of social welfare legislation would be lost. Asking the petitioners to wait till the
fresh recruitment drive is undertaken in future will be of no use. Therefore, the counsel submits that the present advertisement be quashed and
directions be issued to respondent to identify the posts in accordance with the Act of 2016 and then start the recruitment process.
8.In support of his submissions, the learned counsel for the petitioners placed reliance on the following judgments :-
(a)Dalco Engineering vs. Satish Prabhakar Padhye [(2010) 4 SCC 378].
(b)Sudeepti Sharma vs. State of Punjab [2013 SCC On line P & H 16263.
(c)Babita Pathak & ors. vs. High Court of Delhi & ors. [Writ Petition (C) No. 997 of 2011 decided on 22/2/2013].
(d)Nishant S. Diwan vs. High Court of Delhi [Writ Petition (C) No. 983 of 2014 decided on 25/3/2014].
(e)Sarika vs. State of U.P. [C.M. W.P. No. 55266 of 2003 decided on 24/2/2005].
9.Mr. Mateen Shaikh, the learned counsel appearing for the petitioner in PIL No. 72 of 2018, adopted the argument advanced by Mr. Warunjikar,
learned counsel appearing for petitioners in Writ Petition Lodging No. 1137 of 2018. The learned counsel submits that disabled persons must be
provided with equal opportunity to participate in the public employment otherwise it would amount to discrimination.
10.Mr. Sudhir Talsania, the learned Senior Counsel appearing for the respondent â€" High Court, submitted that High Court is not covered by the
definition of Government Establishment as defined under Section 2(k) of the Act of 2016. Neither the Act of 1995 nor the Act of 2016 is applicable to
the services of judiciary or judicial establishment / High Court / District Courts services. This has been a consistent stand of the respondent. The
learned counsel referring to Parts IV, V and VI of the Constitution of India submitted that the respondent â€" Institution is covered under Part VI of
the Constitution of India. Provisions of Articles 233 to 236 were referred by the learned counsel. While referring to Article 229 of the Constitution, it
was submitted that appointment of officers and servants of the High Court shall be made by the Chief Justice of the Court or such other Judge or
officer of the court as he may direct. The respondent High Court being a constitutional establishment, the provisions of Section 2(k) of the Act of
2016 cannot be made applicable, even if the Central or the State allocate funds for running the courts and/or its establishment. They are independent
of the Government. Even the ministerial staff of the court is included in the definition of judicial service, according to the learned counsel. Therefore,
the mandate of provisions of Sections 33 and 34 of the Act of 2016 is not applicable.
11.The learned Senior Counsel submits that the respondent had adopted in past application of certain provisions of the Act of 1995 to the recruitment
of staff. This was on the choice of the respondent â€" Institution and the Act cannot be imposed by a mandate of law to be adopted and implemented
by the respondent. The respondent would take appropriate decision in respect of the application of the Act of 2016. As and when such a decision is
taken on the administrative side, further steps will be taken accordingly. The learned counsel referred to the advertisement, the number of
applications received till now, the vacancy position and dire need to recruit persons, otherwise the functioning of the district courts would get
affected. In the view of the learned Senior Counsel the petition (WPL No. 1137/18) is vague and silent on many vital issues. The petitioner no.2 did
not participate in the selection process and both, the writ petition and the PIL, deserve to be dismissed. The learned Senior Counsel, in support of his
argument, placed reliance on the following judgments :-
(a)State of Bihar vs. Bal Mukund Sah [(2004) 4 SCC 640].
(b)Government of India and anr. vs. Ravi Prakash Gupta and anr. [(2010) 7 SCC 626].
(c)Union of India and anr. vs. National Federation of the Blind and ors. [(2013) 10 SCC 772].
12.The State of Maharashtra is made party to the PIL No. 72 of 2018. The learned Advocate General has made submissions on behalf of the
State. The learned Advocate General referred to a written summary of his submissions. The learned AG submits that the issue raised herein is as to
whether the High Court in its administrative side is a “State†within the meaning of Article 12 of the Constitution. By referring to judgments in
the case of Dalco Engg. (P) Ltd. (Supra), Naresh Shridhar Mirajkar vs. State of Maharashtra [(1973) 4 SCC 225], Dashrath vs. High Court of
Judicature [2016 (6) Mh.L.J. 74], Rune vs. District and Sessions Judge, Tis Hazari [(2014) 14 SCC 50], the learned AG submitted that it is possible to
contend that the High Court on its administrative side may be considered a State, but not on its judicial side within the meaning of Article 12. If it is
so, then the High Court on its administrative side would, therefore, fall within the definition of “ Government establishment†as defined under
Section 2(k) of the Act of 2016. In such an eventuality, the High Court on its administrative side ought to carry out the provision of the Act, which is a
piece of a social welfare legislation.
13.On the issue as to whether the writ of mandamus would lie against the High Court in view of the provisions of Article 229 of the Constitution of
India to comply with the provisions of the Act of 2016, the learned AG submitted that such a writ of mandamus would not lie against the Chief Justice
to legislate and frame rules under Article 229, to include reservations (Shamrao Tamgade vs. State of Maharashtra â€" 2006 (6) Mh.L.J. (FB) 524.
The learned AG, on the basis of the judgment of Hon'ble three Judges' Bench of the Supreme Court in the case of Renu vs. District and Sessions
Judge, Tiz Hazari (Supra), submitted that even under the Constitution the power of appointment granted to the Chief Justice under Article 229(1) is
subject to Article 16(1) which guarantees equality of opportunity for all citizens in matters relating to employment. In the facts, the learned AG
submitted that a mode adopted in the case of C.G. Govindan vs. State of Gujarat [(1998) 7 SCC 625], may be adopted by allowing the present
recruitment process to continue while the High Court on administrative side would take appropriate decision and would also identify posts and by
keeping reservation for persons with disabilities, initiate fresh recruitment process to fill in strictly in terms of the Act of 2016.The learned AG placed
reliance on the following judgments :-
(a)Government of India, through Secretary and anr. vs. Ravi Prakash Gupta and anr. [(2010) 7 SCC 626].
(b)Syed Bashir-Ud-Din Qadri vs. Nazir Ahmed Shah and ors. [(2010) 3 SCC 603].
(c)Dalco Engineering Private Ltd. vs. Satish Prabhakar Padhye and ors. [(2010) 4 SCC 378].
(d)Riju Prasad Sarma and ors. vs. State of Assam and ors. [2015) 9 SCC 461].
(e)Renu and ors. vs. District and Sessions Judge, Tis Hazari Courts [(2014) 14 SCC 50].
(f)Shamrao Shripat Tamgade vs. State of Maharashtra and ors. [2006(6) Mh.L.J. 524].
(g)C.G. Govindan vs. State of Gujarat and ors. [(1998) 7 SCC 625].
(h)P. Kasilingam and ors. vs. P.S.G. College Technology and ors. [1995 Supp (2) SCC 348].
(i)Dashrath Keshavji Pande and ors. vs. High Court of Judicature at Bombay [2016 (6) Mh.L.J. 74].
14.We have perused the record placed before us, considered the submissions advanced. We have perused the relevant provisions of the Constitution
of India, the Act of 1995 and the Act of 2016 and the various decisions cited before us.
15.The first submission advanced by the learned Senior Counsel appearing for the respondent â€" High Court is that neither the provisions of the
Act of 1995 nor the Act of 2016 are applicable to the respondent needs to be addressed. The learned Senior Counsel submitted that the High Court /
District Courts services / staff services are not included and covered under the definition of Section 2(k) of the Act of 2016. This submission we find
is not consistent with the administrative decisions taken by the respondent, as also the judgments/orders passed by this court while dealing with such
identical issues in petitions, which were disposed of, which we note hereunder.
16.The minutes of Administrative Judges' meeting held on 28/10/2004 reads as under :- “Subject No.11: Question of reservation of vacancies for
the appointment of Physically Handicapped persons on the establishment of High Court at Bombay and its Benches at Nagpur, Aurangabad and Goa-
Panaji and also on the establishment of District Courts in the State of Maharashtra DecisionDiscussed. Having reconsidered the earlier decision dated
3rd September, 1998 on the subject, it was decided that the provisions regarding reservation of vacancies contained in The Persons with Disability
(Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 be made applicable to appointments in Class III and Class IV services in
the Judiciary throughout the State of Maharashtra. Registry to take follow â€" up action. “ (Emphasis supplied) Consequently, notification was
issued by the High Court of Judicature at Bombay on 29/11/2004, which reads as under : “NOTIFICATION No X.2319/71. - In exercise of the
powers conferred by Article 229 r.w. Article 235 of the Constitution of India, the Honourable the Chief Justice is pleased to direct that the provisions
regarding reservation of vacancies contained in The Persons with Disability (Equal Opportunities, Protection of Rights and Full Participation) Act,
1995 be made applicable to appointments in Class III and Class IV services in the Judiciary throughout the State of Maharashtra.â€. Bombay, dated
29th November 2004 R.C. CHAVAN,Registrar General†17.Further a notification was published in the Government Gazette, notifying that the
Hon'ble Chief Justice is pleased to make applicable the Disabilities (Equal Opportunities, Full Participation and Protection of Rights) Act, 1995 in
recruitment to the post under Group C and D in the High Court and its Benches and subordinate courts in Maharashtra, issued on 20/11/2009 by the
Registrar General of the High Court of Judicature at Bombay. It would be appropriate to no te the said Resolution, which reads as under:-
“NOTIFICATION
No.Rule/X-2319/71
Read.- (1) Government Resolution, General Administration Department No. SRV.1077/3576/1433/16-A, dated 23rd May, 1978.
(2)Government Resolution, General Administration Department No. SRV. 1081/CR-15/16-A, dated 7th September 1982.
(3)Persons with Disabilities (Equal Opportunities, Full Participation and Protection of Rights) Act, 1995 (No.1/1996).
(4)Government Circular, General Administration Department No. SRV. 1098/M. No. 12/16-A, dated 2nd May 1998.
(5)High Court Notification No. X-2319/71, dated 29th November 2004. Preface.- The persons with Disabilities (Equal Opportunities, Full Participation
and Protection of Rights) Act, 1995 (No.I of 1996) came into force from the date 7th February, 1996. Pursuant to the said Act, the Hon'ble Chief
Justice is pleased to make applicable the said Act to appointments in Class III and IV in Judiciary throughout the State of Maharashtra, By the
Circular dated 2nd May 1998, the Government has issued instructions to keep reservation for (1) Blind Persons, Persons affected with low vision (2)
Hearing Impairment (3) Locomotor disability or cerebral palsy in the Government Service at the time of direct recruitment. Accordingly, the issue
was under consideration of keeping reservation for the disabled persons on the posts in Group “C†and “D†in High Court and Subordinate
Courts in Maharashtra.†Resolution.- (1) While making appointments by direct recruitment to the posts in Group “C†and “D†Cadre in High
Court and 3 Benches and Subordinate Courts in Maharashtra 3% reservation should be kept for the disabled persons in the categories viz. (1) 1% to
Blind Persons- Persons with low vision (2) 1% to Hearing Impairment (3) 1% to Locomotor Disability or cerebral Palsy at the time of direct
recruitment to the reserved posts as shown in the Statement guidelines enclosed herewith.
(2) While appointing disabled candidates to the Posts of Clerk and Peon in the Cadre viz Group 'C' and 'D' by direct recruitment as per Guidelines and
below mentioned conditions should be fulfilled: -
(A)The disabled candidate must hold qualification as per the provisions of the Recruitment Rules in respect of the concerned Posts.
(B)For the disabled candidates, it shall be necessary to comply with the criteria pertaining to physical ability that have been prescribed in the
statement enclosed herewith.
(C)Minimum Percentage of disability should be 40%.
(D)For the Appointment to the Post in Group 'C' and 'D', it shall be necessary to declare such candidate able by the Medical Board consisting of
Experts in the concerned subject from the view point of physical ability taking into account the duties and responsibilities of the said post. The
concerned candidates will be considered for his appointment only after his ability is established.
(E)For the categories viz. The persons with low vision, hearing impairment and locomotor disability or cerebral palsy, appointment will be made by
keeping reservation in the direct recruitment upto in all 3% in the proportion of 1% for each category.
(3)As per the criteria mentioned in Paragraph No.1 and 2 herein above, disabled persons shall be appointed by direct recruitment to the Posts in Group
'C' and 'D' who shall have to do the work as per duty lists (Guidelines and duty lists of the High Court, Original Side, Appellate Side and Subordinate
Courts are enclosed herewith).
(4)The rules / guidelines prepared by Government be followed, if same are not inconsistent wit the rules/ guidelines prepared for Group 'C' and 'D'.
(5)These guidelines are issued with the direction of Hon'ble Lordships. Mumbai.A.I.S. CHEEMA, Dated 20th November 2009 Registrar General.â€
18.In Writ Petition No. 1784 of 2015 which was decided by the Division Bench on 14/10/2015, the petitioner therein had sought direction to consider
application of provisions of Section 33 of the Act of 1995 for the post of Judicial Magistrate, First Class and/or Civil Judge, Junior Division. In para 9
of the said order, the Division Bench observed as under:- “9.It is further set out that in a meeting of the Hon'ble Administrative Judges Committee
held on 28/10/2004, earlier decision dated 3/9/1998 was reconsidered and following decision was taken whereby the provisions of the Act are made
applicable to the appointments in Class III and Class IV services in the judiciary throughout the State of Maharashtra. Discussed. Having
reconsidered the earlier decision dated 3rd September, 1998 on the subject, it was decided that the provisions regarding reservation of vacancies
contained in The Persons with Disability (Equal Opportunities, Protection of Rights and Full Participation) Act, 1995 be made applicable to
appointments in Class III and Class IV services in the Judiciary throughout the State of Maharashtra. Registry to take follow â€" up action.
Accordingly, Notification dated 29/11/2004 was published in the Maharashtra Government Gazette on 23/12/2004 by which the provisions of the Act
were made applicable to appointments in Class III and Class IV services in judiciary throughout the State of Maharashtra. In substance, it is
contended that the provisions of the Act do not apply for appointments to the posts of Civil Judge, Jr. Dn., and /or Judicial Magistrate First Class.â€
19.We find in the record charts showing the identification of various posts done by the respondent. It seems that the identification made by the State
Government has been adopted by the respondent â€" High Court. A Office Memorandum of Government of India, Ministry of Personnel, Public
Grievances & Pensions, Department of Personnel & Training, North Block, New Delhi dated 15/1/2018 is placed on record, which prescribed cycles
of 100 points roster for effecting reservation. The Central Government had by way of notification published Rules, namely, the Rights of Persons
with Disabilities Rules 2017 which extend to the whole of India.
20.The question as to whether the High Court is a “State†within the meaning of Article 12 of the Constitution is settled one. The Apex Court in
the case of H. C. Puttaswamy and ors. vs. Hon'ble Chief Justice of Karnataka High Court, Bangalore and ors. [AIR 1991 SC 295] observed as
under :- “The Judiciary is the custodian of constitutional principles which are essential to the maintenance of rule of law. It is the vehicle for the
protection of a set of values which are integral part of our social and political philosophy. Judges are the most visible actors in the administration of
justice. Their case decisions are the most publicly visible outcome. But the administration of justice is just not deciding disputed cases. It involves
great deal more than that. Any realistic analysis of the administration of justice in the Courts must also take account of the totality of the Judges
behaviour and their administrative roles. They may appear to be only minor aspects of the administration of justice, but collectively they are not
trivial. They constitute, in our opinion, a substantial part of the mosaic which represents the ordinary man's perception of what the Courts are and how
the Judges go about their work. The Chief Justice is the prime force in the High Court. Article 229 of the Constitution provides that appointment of
officers and servants of the High Court shall be made by the Chief Justice or such other Judge or officer of the Court as may be directed by the Chief
Justice. The object of this Article was to secure the independence of the High Court which cannot be regarded as fully secured unless the authority to
appoint supporting staff with complete control over them is vested in the Chief Justice. There can be no disagreement on this matter. There is
imperative need for total and absolute administrative independence of the High Court but the Chief Justice or any other Administrative Judge is not
an absolute ruler. Nor he is a free wheeler. He must operate in the clan world of law, not in the neighbourhood of sordid atmosphere. He has has a
duty to ensure that in carrying out the administrative functions, he is actuated by same principles and values as those of the Court he is serving. He
cannot depart from and indeed must remain committed for the constitutional ethos and traditions of his calling. We need hardly say that those who are
expected to oversee the conduct of others must necessarily maintain a higher standard of ethical and intellectual rectitude. The public expectations do
not seem to be less exacting.†In the case of Riju Prasad Sarma and ors. vs. State of Assam and ors. (Supra), the Apex Court observed as under :-
“67. On the related issue of the scope of Article 12 and whether for the purposes of issuance of writ, judicial decisions by the judiciary can be
included in State action, we are in agreement with the submissions advanced by Mr. Rajeev Dhavan that definition of “the State†under Article 12
is contextual depending upon all the relevant facts including the provisions concerned in Part III of the Constitution. The definition is clearly inclusive
and not exhaustive. Hence omission of judiciary when the Government and Parliament of India as well as the Government and Legislature of each of
the States has been included is conspicuous but not conclusive that judiciary must be excluded. The relevant case laws cited by Mr. Dhavan are :
(i)Pradeep Kumar Biswas v. Indian Institute of Chemical Biology.
(ii)Naresh Shridhar Mirajkar v. State of Maharashtra (iii)Poonam v. Sumit Tanwar. 68. Hence, in accordance with such judgments holding that the
judgments of the High Court and the Supreme Court cannot be subjected to writ jurisdiction and for want of requisite governmental control, judiciary
cannot be a State under Article 12, we also hold that while acting on the judicial side the courts are not included in the definition of the State. Only
when they deal with their employees or act in other matters purely in administrative capacity, the courts may fall within the definition of the State for
attracting writ jurisdiction against their administrative actions only. In our view, such a contextual interpretation must be preferred because it shall
promote justice, especially through impartial adjudication in matters of protection of fundamental rights governed by Part
III of the Constitution.â€
21.In the case of Renu and ors. vs. District and Sessions Judge, Tis Hazari Courts (Supra), the Apex Court observed as un der :- “29.Thus, in
view of the above, the law can be summarised to the effect that the powers under Article 229(2) of the Constitution cannot be exercised by the Chief
Justice in an unfettered and arbitrary manner. Appointments should be made giving adherence to the provisions of Articles 14 and 16 of the
Constitution and/or such rules as made by the legislature. 30.In today's system, daily labourers and casual labourers have been conveniently introduced
which are followed by attempts to regularize them at a subsequent stage. Therefore, most of the times the issue raised is about the procedure adopted
for making appointments indicating an improper exercise of discretion even when the rules specify a particular mode to be adopted. There can be
no doubt that the employment whether the Class IV, Class III, Class II or any other class in the High Court or courts subordinate to it falls within the
definition of “public employmentâ€. Such an employment, therefore, has to be made under rules and under orders of the competent authority. 34.
We would like to make it clear that the High Court is a constitutional and an autonomous authority subordinate to none. Therefore, nobody can
undermine the constitutional authority of the High Court, and therefore the purpose to hear this case is only to advise the High Court that it its rules are
not in consonance with the philosophy of our Constitution then the same may be modified and no appointment in contravention thereof should be
made. It is necessary that there is strict compliance with appropriate rules and the employer is bound to adhere to the norms of Articles 14 and 16 of
the Constitution before making any recruitment.†(Emphasis supplied) In the case of Shamrao Shripat Tamgade vs. State of Maharashtra and ors.
(Supra), the Full Bench of this Court, in para 24 observed as under :- “24.Hence the power of the Chief Justice is neither absolute nor unfettered.
However no Court under Article 226 of the Constitution of India has the power to direct the Chief Justice to frame or formulate rules or make
appointments for a particular purpose since that would mean impinging on the discretion of the Chief Justice. In other words although the Court has
every power to examine the constitutional validity of rules framed under Article 229 of the Constitution of India, but it cannot issue directives to the
Chief Justice to frame rules for the benefit of a certain section of society. To put it in other words, no Writ of Mandamus would lie against the Chief
Justice to legislate rules under Article 229 of the Constitution of India.â€
22.The afore-stated authorities/observations of the Apex Court clearly indicate that on the judicial side, the courts are not included in the definition of
“Stateâ€, but while dealing with the employees or taking decisions in administrative capacity, the courts would fall within the definition of
“State†under Article 12. Writ jurisdiction gets attracted in respect of the administrative decisions and actions only.
23.We are not convinced with the submission of the learned Senior Counsel appearing for the respondent â€" High Court that it is the choice of the
respondent to adopt the Act of 2016 and make it applicable. So far the Act of 2016 has not been made applicable by the respondent. In view of the
administrative decisions taken in the years 2004 and 2009, and consequent issuance of notification as stated above, which has been taken note of by
the Division Bench of this Court, it is crystal clear that the respondent had made the provisions of the Act of 1995 applicable to the services (non
judicial post) in the judiciary. In fact, the notification issued by the High Court on 20/11/2009 stipulates that the Hon'ble Chief Justice was pleased to
make applicable the Act of 1995 for appointments in Class III and IV in judiciary throughout the State of Maharashtra. Reference was also made to
Circular dated 2/5/1998 issued by the Government to keep reservation for the disabled persons on the posts in Group “C†and “D†in the High
Court and Subordinate Courts in Maharashtra. Significantly, the advertisement in question also has made provision for reservation to persons suffering
disability as noted above. All this indicates a clear acceptance of the applicability of the provisions of the law framed by the Parliament for the
disabled category of candidates.
24.Thus the issue as raised by the learned Senior Counsel that the High Court is not a “Government establishment†attracting provisions of
Section 2(k), we are of the clear opinion that in view of the aforementioned decisions taken by the Administrative Committee, the notification issued,
applying the Act of 1995 qua the recruitment of Group “C†and “D†posts and further the inclusion of the Court under Article 12, we find
that the submission advanced in respect of the High Court not falling under the definition of Government establishment and consequently non
applicability of provisions of Section 2(k) is not sustainable.
25.The learned Senior Counsel for the respondent submitted that as posts are not identified, the provisions of Section 34 of the Act of 2016 cannot be
implemented. In fact, the Apex Court had already ruled on this issue and it was observed that reservation under the Disabilities Act has to be
vacancy-based, certainly the posts are required to be identified to fill in vacancies. There must be a post in existence to enable the vacancy to occur.
Just because the identification exercise has not been done, we find that the benefit accruing to the persons under the Act, which is a piece of social
welfare legislation, cannot be denied to deserving persons. We may refer to the judgment of the Apex Court in the case of Union of India and anr.
vs. National Federation of the Blind and ors. (Supra). The Apex Court in para 48 observed as under:- “48.Adhering to the decision laid by the
Constitution Bench in R.K.Sabharwal, the High Court held as follows : (National Fenderation of the Blind case, SCC p. 458, para 16) “16. The
Disabilities Act was enacted for protection of the rights of the disabled in various spheres like education, training, employment and to remove any
discrimination against them in the sharing of development benefit vis-a-vis non-disabled persons. In the light of the legislative aim it is necessary to
give purposive interpretation to Section 33 with a view to achieve the legislative intendment of attaining equalisation of opportunities for persons with
disabilities. The fact that the vacancy-based roster is to be maintained does not mean that 3% reservation has to be computed only on the basis of
vacancy. The difference between the posts and vacancies has been succinctly pointed out in the Supreme Court decision in R.K. Sabharwal vs. State
of Punjab, wherein it was held that the word “post†means an appointment, job, office or employment, a position to which a person is appointed.
'Vacancy' means an unoccupied post or office. The plain meaning of the two expressions make it clear that there must be a 'post' in existence to
enable the 'vacancy' to occur. The cadre strength is always measured by the number of posts comprising the cadre. Right to be considered for
appointment can only be claimed in respect of a post in a cadre. As a consequence the percentage of reservation has to be worked out in relation to
the number of posts which form the cadre strength. The concept of 'vacancy' has no relevance in operating the percentage of reservation. Therefore,
in our opinion, 3% reservation for disabled has to be computed on the basis of total strength of the cadre i.e. both identified as well as unidentified
posts.â€
26.In the case of Justice Sunanda Bhandare Foundation vs. Union of India and anr. [(2017) 14 SCC 1], the Apex Court observed in paras 24 and 25
as under :- “24.We have referred to certain provisions only to highlight that the 2016 Act has been enacted and it has many salient features. As
we find, more rights have been conferred on the disabled persons and more categories have been added. That apart, access to justice , free education,
role of local authorities, National fund and the State fund for persons with disabilities have been created. The 2016 Act is noticeably a sea change in
the perception and requires a march forward look with regard to the persons with disabilities and the role of the States, local authorities, educational
institutions and the companies. The statute operates in a broad spectrum and the stress is laid to protect the rights and provide punishment for their
violation.
25.Regard being had to the change in core aspects, we think it apposite to direct all the States and the Union Territories to file compliance report
keeping in view the provisions of the 2016 Act within twelve weeks hence. The States and Union Territories must realise that under the 2016 Act
their responsibilities have grown and they are required to actualise the purpose of the Act, for there is an accent on many a sphere with regard to the
rights of those with disabilities. When the law is so concerned for the disabled persons and makes provision, it is the obligation of the law executing
authorities to give effect to the same in quite promptitude. The steps taken in this regard shall be concretely stated in the compliance report within the
time stipulated. When we are directing the States, a duty is cast also on the States and its authorities to see that the statutory provisions that are
enshrined and applicable to the cooperative societies, companies, firms, associations and establishments, institutions, are scrupulously followed. The
State Governments shall take immediate steps to comply with the requirements of the 2016 Act and file the compliance report so that this Court can
appreciate the progress made.â€
27.The Parliament realised the national need of the rights of the persons with disability and commitment to the Convention of the United Nations
General Assembly, repealed the 1995 Act and present Act of 2016 was enacted. This Act of 2016 was brought into existence to give effect to the
United Nations Convention.
28.In the case of Govt. of India vs. Ravi Prasad Gupta (Supra), the Apex Court observed in para 29 as under :- “29. While it cannot be denied that
unless posts are identified for the purposes of Section 33 of the aforesaid Act, no appointments from the reserved categories contained therein can be
made, and that to such extent the provisions of Section 33 are dependent on Section 32 of the ct, as submitted by the learned ASG, but the extent of
such dependence would be for the purpose of making appointments and not for the purpose of making reservation. In other words, reservation under
Section 33 of the Act is not dependent on identification, as urged on behalf of the Union of India, though a duty has been cast upon the appropriate
Government to make appointments in the number of posts reserved for the three categories mentioned in Section 33 of the Act in respect of person
suffering from the disabilities spelt out therein. In fact, a situation has also been noticed where on account of non-availability of candidates some of
the reserved posts could remain vacant in a given year. For meeting such eventualities, provision was made to carry forward such vacancies for two
years after which they would lapse. Since in the instant case such a situation did not arise and posts were not reserved under Section 33 of the
Disabilities Act, 1995, the question of carrying forward of vacancies or lapse thereof, does not arise.â€
29.In view of the preamble of the Act of 2016, the statement of objects and reasons and the view expressed by the Apex Court in the case of
National Federation of the Blind and Justice Sunanda Bhandare Foundation, we find that the Act of 2016, being a piece of social welfare legislation,
which confers rights on physically handicapped persons, must be implemented in its letter and spirit. The provisions must be liberally construed so
that the object in passing and enacting law is achieved. It is true that in the subject advertisement and the advertisement issued during the hearing of
these petitions by the Registry of the Aurangabad Bench of this Court certain reservations, as applicable under the old Act of 1995, to some extent,
have been made. But the Act of 2016 has expanded the list of disabilities which would cover and confer benefit on large section of persons
suffering the disabilities as prescribed in the schedule under Clause (zc) of Section 2 under caption “specified disabilityâ€. The Act of 2016 was
in operation for near about a year prior to issuance of subject recruitment advertisement. It seems that exercise on the administrative side in respect
of identification of the posts could not be carried out in accordance with the provisions of the Act of 2016.
30.We may note that we had adjourned the hearing of these petitions for the learned Senior Counsel to take instructions as to whether the
respondent-High Court on administrative side would take decision qua providing reservation of 4% seats in the present recruitment drive as per the
requirement of the Act of 2016, by identifying the posts. A separate special recruitment drive could be undertaken later on qua the said posts. The
learned Senior Counsel submits that on this proposal no statement could be made as High Court on the administrative side is yet to take a decision.
31.In the facts, we find that in case a solution is not carved out at this stage, then the benefit flowing from the provisions of statute may not be
available to the deserving persons for a considerably long period as the present recruitment drive includes even proposed vacancies of near about
more than 7000 posts which may accrue in coming two years' period for which a wait-list is likely to be prepared. At the initial stage, the Registry
pointed out that 1580 are lying vacant, but on the date of hearing of the petitions we are informed that around 2482 posts are lying vacant.
32.We are conscious of the fact that keeping the posts vacant in the courts is not going to serve any purpose as the same would affect effective
functioning of the courts. We are informed that more than 3.5 lakhs candidates have already filed applications. In case the recruitment process
itself is quashed and set aside, it may disturb the recruitment process and may cause prejudice to the candidates who have so far submitted on-line
applications. Conscious of the situation, we have to find a balanced solution to the emerging issue. We find that in the facts scenario, the
recruitment process shall be allowed to continue with a rider that the respondent â€" High Court shall keep 4% seats/posts vacant in the subject
recruitment drive and these seats shall be filled in after the respondent-High Court takes a decision on the administrative side on identification of
posts. Thereafter by a special drive, recruitment process could be initiated for filling up vacancies for persons who are covered under the provisions
of Act of 2016. Such an approach will not only benefit the candidates in general but protect the legal rights of the candidates, who find themselves
deprived of in getting benefits of the Act of 2016.
33.We accordingly pass following order :- O R D E R
(a)Both the Writ Petition and Public Interest Litigation are partly allowed.
(b)The respondent â€" High Court shall not fill in 4% of the posts in the subject recruitment process which are required to be reserved for the persons
with disabilities under the Act of 2016.
(c)After the respondent â€" High Court, on the administrative side, takes a decision, posts be identified so that the reservation as prescribed under the
Act of 2016 could be made applicable as per identification of the posts. A fresh recruitment drive be undertaken thereafter at the earliest.
(d)Subject to the above directions, the ad-interim relief granted by this court on 6/4/2018 stands vacated. The recruitment process in respect of the
subject advertisement would continue.
34.Rule is made absolute in the above terms.
35.After the pronouncement of the judgment, Mr. Warunjikar, the learned counsel appearing for the petitioners in Writ Petition Lodging No. 1137 of
2018, on instructions, prays for continuation of ad-interim relief granted by this court on 6/4/2018 for a period of eight weeks. Mr. Talsania, the
learned Senior Counsel appearing for the respondent-High Court submits that the court administration is in need of additional staff. Therefore, the
prayer made by the learned counsel for the petitioners be rejected.
36.In the facts, we are not inclined to grant the prayer made by the learned counsel for the petitioners. The prayer is accordingly rejected.
