R.D. Verma vs Union Of India & Ors.
2011 Latest Caselaw 1566 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                               Judgment Reserved on: 16th March, 2011
%                              Judgment Pronounced on: 18th March, 2011

+      W.P.(C) 2325/2000

R.D. VERMA                                                    ..... Petitioner
                               Through:     Mr. G.D. Gupta, Sr. Adv. with
                                            Mr. S.K. Gupta, Advocate

                      versus

UNION OF INDIA & ORS.                                         ..... Respondents

Through Dr. Ashwani Bhardwaj, Mr. Jitender, Advocates

CORAM:

HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SANJIV KHANNA

1. Whether reporters of the local papers be allowed to see the judgment? Yes

2. To be referred to the Reporter or not? No

3. Whether the judgment should be reported in the Digest? No

DIPAK MISRA, CJ

In the present writ petition, the petitioner has called in question the

legal propriety of the order dated 26.10.1999 passed by the Central

Administrative Tribunal, Principal Bench in O.A. No. 430/1995.

2. The facts which are necessary to be stated are that the petitioner on

successful completion of the Subordinate Service Commission Examination

conducted for the post of Inspector Central Excise during 1977 was

appointed on 12.12.1978 and joined in the service at the Central Excise

Collectorate, Bombay. On 13.02.1979, he submitted a representation to the

Collector, Central Excise, Bombay requesting for transfer to Delhi on

compassionate grounds. By order dated 14.9.1983, he was transferred to

Delhi Collectorate and was assigned the seniority at the bottom of seniority

list of temporary inspector working in Delhi Collectorate at that time.

3. The petitioner submitted a representation on 20.02.1992 and he was

communicated vide letter dated 30.9.1992 that his case along with others

was recommended to re-fix the seniority appropriately but the said order was

later on recalled. Subsequently, the representation met with unsuccess by

communication dated 2.3.1994. Being aggrieved, the petitioner approached

the tribunal contending inter alia that the transfer policy dated 12.2.1958 had

not been superseded and, therefore, he should get the benefit of the said

policy.

4. The relief sought for by the petitioner was resisted on the ground that

the application was barred by limitation under Section 21 of the Act; that the

petitioner was transferred on his own request on compassionate grounds and

had already given a declaration to accept the bottom seniority; that the

circular dated 12.2.1958 (hereinafter referred to as „the 1958 circular) was

superseded in 1972 and that the seniority was validly fixed as per the

Circular dated 20.5.1980.

5. This Court today in WP(C) No.2329/2000 has opined thus:

"7. We have heard Mr. G.D. Gupta, learned senior counsel along with Mr.S.K. Gupta, learned counsel for the petitioner.

8. It is submitted by Mr.G.D. Gupta, learned senior counsel that the order passed by the tribunal is vulnerable inasmuch as the tribunal has erroneously come to hold that the 1958 circular is not applicable whereas the Patna

Bench of the Central Administrative Tribunal in OA No. 601/1993 (Damodar Singh v. Union of India & Ors.) had expressed the view that the 1958 circular is not superseded by the 1972 circular and hence, the same would be applicable. The learned senior counsel also submitted that even if the petitioner had made a request, he cannot be put in the bottom of the seniority list as that is contrary to instructions. To bolster the said submission, he has referred to the order passed on 16.1.1990 in Civil Appeal No. 1697/1988 (Union of India v. A.D. Deshpande). It is urged by him that once the petitioner is considered under the 1958 circular, his seniority would not be affected.

9. Dr. Ashwani Bhardwaj, learned counsel for the respondents submitted that the tribunal has rightly held that the application was quite belated and further the 1958 circular has been superseded by the circular dated 20.5.1980 and, therefore, the petitioner cannot avail the benefit having been transferred in the year 1982. To bolster the said submission, he has commended us to the decision in Civil Appeal No.8017/2003 (Union of India & Ors. v. Deo Narain & Ors.).

10. At this juncture, we think it appropriate to refer to the order passed in Civil Appeal No. 1697/1988:

"We have heard learned counsel for the parties. The respondent was confirmed as Inspector by the Collector of Central Excise, Poona vide his order dated 31.8.70 w.e.f. 8.10.1969. As such the transfer from Poona to Bombay, he is governed by the Board of Central Excise Instruction no. (V). The Undertaking given by the respondent was contrary to these instructions. In the view of the matter, no infirmity can be found in the judgment of the Central Administrative Tribunal. We affirm the same and dismiss the appeal. There shall be no order as to costs."

11. It is not in dispute that under the 1958 Circular, if a person is transferred on his own request, he cannot be given the bottom seniority as per clause 1 and 5 of the said circular. The said two clauses read as under:

"(i) Transfers of staff within a period of three years of first appointment in the Department may be allowed without any loss of seniority.

(ii) to (iv) xxx xxx xxx

(v) Ordinarily, only non-permanent (temporary and quassi permanent) persons should be permitted to be transferred from one charge to another. In exceptional cases, permanent persons may be transferred, but they are liable to be placed at the bottom of the seniority list of permanent persons in that grade. It is possible that in the new charge there are several persons who are senior to the transferee, on the basis of length of services but have not been confirmed. On the other hand, it is also possible that the junior most confirmed persons in the new charge is far junior to the transferee. It will therefore, be necessary to fix the seniority of the permanent transferee, on the adhoc basis, considering the length of his service, date of confirmation, etc. vis-à-vis the length of service etc. of the persons already working in the grade concerned, in the new charge. This should be done under the orders of the Board, before the transfer is effected."

12. It is also not in dispute that the Patna Bench had held that 1972 circular had not superseded the 1958 circular. The order passed by the Patna Bench was challenged in Civil Appeal No.6374/1996. The said order is reproduced below:

"The respondents seniority was determined taking into fact that at Patna he should be treated to be the Junior most of the date of his prayer from transfer was allowed and he joined at Patna. Challenging the Seniority the respondent had initially filed a representation to the Central Board but the representation having been rejected. He had approached the impugned judgment has come to the conclusion that I view of the policy of the Central Government in the year 1958 the respondent‟s service period and not on the basis of the transfer which was made at his request. The appellant has not been able to produce any material to indicate that the said policy was not in vogue when the respondent was transferred pursuance to his request. In that view of the matter we see no infirmity with the impugned order of the tribunal.

This appeal is accordingly dismissed. No order as to costs."

13. The 1980 circular that was issued by the department reads as follows:

"I am directed to say that as you are aware transfers of Group C Officers from one Collectorate to another having separate orders at present allowed on compassionate grounds with the approval of the Board, subject to certain conditions. You are also well acquainted with the basis and conditions on which such transfers are effected and the procedure to be followed in this regard.

2. It has now been decided to delegate the powers to the Heads of Department in this regard. The requests received from inter-Collectorate transfers from Group „C‟ Officers on really compassionate grounds may be considered on merits. The transfer where-ever considered necessary, may be effected by you on the following conditions: -

(i) the concerned two Collectorates should agree to the transfer.

(ii) the transferees will not be entitled to count the service rendered by him in the former Collectorate for the purpose of seniority in the new charge. In this words, he will be treated as a new entrants in the Collectorate to which he is transferred and will be placed at the bottom of the concerned cadre in the new charge.

(iii) On transfer he will not be considered for promotion/confirmation in the old office;

(iv) If he is permanent employee, he will retain his lien in the old charge till he is confirmed in the new charge;

(v) He will not be entitled to any joining time and transfer travelling allowance;

(vi) Such transfers can be effected only in the posts filled by direct recruitment;

(vii) Ordinarily, no requests for inter-collectorate transfer should be entertained till Collectorate/post/completes the probation period of two years.

3. A Written undertaking to abide by the requisite terms and conditions may be obtained from the employee seeking transfers before the transfers are actually affected.

4. The receipt of the letter may kindly be acknowledged.

5. Hindi version of the letter will follow."

14. In the case of Deo Narain (supra), the Apex Court while dealing with the 1980 circular has expressed the view as follows:

"20. It is thus clear that as early as in 1980, a policy decision was taken by the appellants that in certain circumstances, DCs could be transferred from one Collectorate to another Collectorate purely on compassionate grounds. But, it was also provided that such transferee would not be entitled to count the service rendered by him/her in the former Collectorate for the purpose of seniority in the new Collectorate. In other words, such transferee would be treated as new entrant in the Collectorate in which he/she is transferred and will be placed at the bottom of the list of temporary employees of the cadre in the new charge."

15. In view of the aforesaid, it is crystal clear that their Lordships have treated the 1980 circular as a policy decision and the 1980 circular stipulates about the bottom seniority.

16. As is demonstrable, the petitioner was transferred on completion of the probation period in the year 1982. Thus, his seniority is to be determined under the 1980 Circular and hence, the plea that he has to be governed by the 1958 circular is sans substance."

6. The aforesaid decision shall apply in full force to the present case and

as a logical corollary thereof, this petition has to be dismissed and

accordingly, it is so ordered.

7. There shall be no order as to costs.

                                              CHIEF JUSTICE



MARCH 18, 2011                                SANJIV KHANNA, J
Pk