Delhi High Court

Dev Dutt vs Union Of India & Ors. on 13 February, 2013

Author: Gita Mittal

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*        IN THE HIGH COURT OF DELHI AT NEW DELHI

+                          W.P.(C) No.2801/2010

%                                Date of decision: 13th February, 2013

         DEV DUTT                                          ..... Petitioner
                           Through   Mr.Yogender Mishra, Adv.with
                                     Mr. Rajesh Kumar Katiyar, Adv.

                                Versus

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

                         Through     Mr. Janendra, Adv. with Mr.V.C. Jha,
                                     Adv.

         CORAM:
         HON'BLE MS. JUSTICE GITA MITTAL
         HON'BLE MR. JUSTICE J.R. MIDHA

        GITA MITTAL, J (Oral)

1. By this writ petition, the petitioner assails an order dated 9th

November, 2009 passed by the respondents rejecting the petitioner's

representation dated 13th May, 2009 against the adverse entries in his ACR

for the period 1993-94 as well as the communication dated 7th December,

2009 whereby the respondents communicated the reasons on which the

previous rejection was based.

2. The facts giving rise to the instant petition are within the narrow

compass and to the extent necessary, are briefly noted hereafter.

3. The petitioner was in the service of the Border Roads Engineering

Service which was governed by the Border Roads Engineering Service Group

`A' Rules as amended. The admitted position is that on 22 nd February, 1988,

the appellant was promoted as an Executive Engineer and became eligible

for consideration for promotion to the post of Superintending Engineer on

21st February, 1993 on completion of five years in the grade of Executive

Engineer. The name of the petitioner was included in the list of candidates

who were considered eligible for promotion.

4. Unfortunately, in the Departmental Promotion Committee meeting held

on 16th December, 1994, the appellant was found not eligible for promotion

while his juniors were considered and promoted to the rank of

Superintending Engineering. The petitioner assailed the action of the

respondents before the Guwahati High Court by way of a petition being Civil

Rule No.5307/1995 which was rejected by an order passed on 21 st August,

2001. The petitioner's challenge against this judgment before the Division

Bench was also rejected. The petitioner assailed the action of the

respondents against him, by way of a special leave petition which was

registered as Civil Appeal Case No.7631/2002 before the Supreme Court of

India.

5. We may note the primary ground of challenge of the petitioner. It was

pointed out by the respondents that the petitioner did not meet the bench

mark grade of `very good' for the last five years before the Departmental

Promotion Committee and, therefore, could not be considered for promotion

to the post of Superintending Engineer. The petitioner made a grievance

that the `good' entry in his ACR for the year 1993-94 was not communicated

to him and if the same had been communicated, he would have had the

opportunity of making a representation for upgrading that entry to `very

good'. If that representation was allowed, the petitioner would have become

eligible for consideration for promotion to the post of Superintending

Engineer. The appeal of the petitioner before the Supreme Court was

allowed by a landmark judgment dated 12th May, 2008 whereby the Supreme

Court held as follows:-

"xxx fairness and transparency in the public administration requires that all entries (whether poor, fair, average, good or very good) in the Annual Confidential Report of a public servant, whether in civil, judicial, police or any other state service (except the military), must be communicated to him within a reasonable period so that he can make a representation for its upgradation".

It was further held as follows:-

"40. We further hold that when the entry is communicated to him the public servant should have a right to make a representation against the entry to the concerned authority, and the concerned authority must decide the representation in a fair manner and within a reasonable period. We also hold that the representation must be decided by an authority higher than the one who gave the entry, otherwise the likelihood is that the representation will be summarily rejected without adequate consideration as it would be an appeal from Caesar to Caesar."

6. After clear enunciation of the applicable legal principles, so far as the

present petitioner was concerned, the court issued the following directions:-

"46. In view of the above, we are of the opinion that both the learned Single Judge as well as the learned Division Bench erred in law. Hence, we set aside the judgment of the Learned Single Judge as well as the impugned judgment of the learned Division Bench.

47. We are informed that the appellant has already retired from service. However, if his representation for upgradation of the `good' entry is allowed, he may benefit in his pension and get some arrears. Hence we direct that the `good' entry of 1993-94 be communicated to the appellant

forthwith and he should be permitted to make a representation against the same praying for its upgradation. If the upgradation is allowed, the appellant should be considered forthwith for promotion as Superintending Engineer retrospectively and if he is promoted, he will get the benefit of higher pension and the balance of arrears of pay along with 8% per annum interest.

48. We, therefore, direct that the `good' entry be communicated to the appellant within a period of two months from the date of receipt of the copy of this judgment. On being communicated, the appellant may make the representation, if he so chooses, against the said entry within two months thereafter and the said representation will be decided within two months thereafter. If his entry is upgraded the appellant shall be considered for promotion retrospectively by the Departmental Promotion Committee (DPC) within three months thereafter and if the appellant gets selected for promotion retrospectively, he should be given higher pension with arrears of pay and interest @ 8% per annum till the date of payment."

7. The above directions mandated that the respondents, therefore,

should have communicated the `good' entry to the petitioner within a period

of two months from the date of receipt of the copy of the judgment. Liberty

was given to the petitioner to make a representation which was to be

decided by the authority `higher than the one who gave the entry'. If the

entry was upgraded, the appellant was required to be considered for

promotion retrospectively by the Departmental Promotion Committee.

8. We may briefly look at the manner in which the respondents have

proceeded in purported compliance of the clear directions of the Supreme

Court. The petitioner has placed before us a copy of the letter dated 28 th

November, 2008 wherein the respondents have simply reproduced the

directions of the Supreme Court stating that "You have been graded `Good'

during the year 1993-94". The petitioner has assailed this communication as

being violative of the clear mandate of the directions of the Supreme Court

complaining that the actual entry has not been communicated. The

respondents have responded to the objection stating that the ACR dossier of

the petitioner had been destroyed on completion of its prescribed retention

period after disposal of Civil Rule No.5307/1995 which was the writ petition

filed by the petitioner in the Guwahati High Court. Unfortunately, this

position was never disclosed before the Supreme Court of India which

adjudicated on the claims of the petitioner. The directions given to the

respondents by the Supreme Court may have been different then and the

present writ petition may not have been necessitated.

9. The petitioner appears to have submitted a representation dated 13 th

May, 2009 to the respondents against the grading granted to the petitioner

in the ACR for the year 1993-94. The petitioner's representation was

rejected by an order dated 9th November, 2009 by the respondents giving

two reasons. The respondents firstly stated that the petitioner had replied to

their communication after a delay of more than three months wherein he

had stated that he had been under assessed by the initiating officer during

the year 1993-94. The respondents have secondly clearly stated that "your

ACR cannot be upgraded being devoid of merit". This communication clearly

suggests that it was because of the delay from 1993-94 till 2009 when the

petitioner's representation was being considered that the respondents were

unable to consider the petitioner's representation for upgrading of the ACR.

10. The petitioner, however, did not rest on receipt of this communication.

He challenged the rejection by the respondents by way of representations

dated 20th November, 2009 and 30th November, 2009 pointing out that the

respondents had passed an unreasoned order. The respondents responded

to these representations rejecting the petitioner's contention by the letter

dated 7th December, 2009 giving the following reasons for rejection of the

petitioner's representation which deserves to be considered in extenso and

reads as follows:-

"However, with reference to your letter dated 11.11.2009, 20.11.2009 and 30.11.2009, it has been ascertained from the available records, that you had been issued a non-recordable warning by Commander 13 BRTF on 07 Oct 95 as per the order of DGBR on a Court of Inquiry regarding a case pertaining to year 1993. You were also involved in a Court of Inquiry regarding loss of Govt. property (15 Nos of chequred steel plates) on Dhar- Udampur road Unit line and for not making proper security arrangement to safeguard the Govt. property for which a disciplinary action under CCS (CC&A) Rules 1965 was also held and accordingly displeasure of the Govt. was communicated vide Sectt BRDB Order No.BRDB/02(138)/2000-GE.II dated 02 Feb 2001."

11. We may note that these very reasons have been cited by the

respondents in opposition to the present writ petition both in the counter

affidavit which has been filed before us and in the submission made by

learned counsel for the respondents.

12. We have given our considered thought to both the reasons which have

been cited by the respondents to support the rejection of the petitioner's

claim. The letter dated 7th December, 2009 refers to the fact that the

respondents have "ascertained from the available records" that the

petitioner had been issued a non-recordable warning by the Commander 13

BRTF on 7th October, 1995 as per the order of DGBR on a court of inquiry

regarding a case pertaining to the year 1993. It is noteworthy that before

this court, the respondents have taken a stand that the ACR dossier of the

petitioner stands destroyed. The respondents have explained that their

communication of the ACR as `good' for the year 1993-94 is based on the

extracts of the ACR dossier which are contained in the judgment dated 21st

August, 2001 passed by the learned Single Judge of the Guwahati High Court

which reads as follows:-

"xxx The petitioner got only `good' and as such he was not eligible for promotion to the rank of Superintending Engineer on the basis of ACRs of the last 5 years which were placed and considered by the DPC.

xxx xxx xxx

That was done in the instant case in as much as there is an entry in the year i.e. 1.4.93 to 31.3.94 which reads as follows:-

Guidelines for improvement communicated To the officer reported upon:

"Yes, verbally on a few occasions"

(The reporting officer reported as above) And the accepting officer written as follows:

"I partially agree with the resume in that There has been shortfall in the achievement of the officer"

13. This extract does not refer to any court of inquiry or non-recordable

warning by the Commander as stated by the respondents. Another

important aspect of the matter is that reference has been made by the

respondents to a case which pertains to the year 1993. However, the non-

recordable warning stated to have been issued by the Commander was

issued only on 7th October, 1995 which was beyond the period of 1993-94 for

which the ACR had been recorded. Therefore, the non-recordable warnings

may have impacted the petitioner's ACR for the year 1994-95 but could not

have been a consideration for recording of the ACR for the year 1993-94.

On this issue, on a query by the court, we are informed that the non-

recordable warning related to an alleged incident of 6th/7th January, 1993.

Therefore, the respondents' contention that the non-recordable warning was

relevant for the year 1993-94 is also devoid of any merit inasmuch as

incident could have been considered while recording the ACR for the year

1992-93 and not the next year with which we are concerned herein.

14. The second reason cited by the respondents in their communication

dated 7th December, 2009 relates to the petitioner's implication in a court of

inquiry regarding which displeasure of the Government was allegedly

communicated to the petitioner vide an order dated 2nd February, 2001. This

displeasure on the face of the record, could not have been an input for

recording the ACR for the year 1993-94.

15. We may note that given the admitted position noted above and the

submissions of the respondents that they have destroyed the record and do

not have available with them even the ACR for the period of 1993-94, the

respondents clearly had no relevant material available to them for

meaningfully considering the representation of the petitioner which was

made pursuant to the judgment dated 12th May, 2008.

16. The above narration would also show that the respondents have,

therefore, neither communicated the ACR entry in terms of the mandate of

the Supreme Court in para 47 of the said judgment nor have placed the

same on record. They are admittedly not in a position to do so.

17. Our attention has been drawn to the directions by the Supreme Court

in para 40 that an authority higher than the authority which initiated the ACR

of the petitioner, is required to consider the petitioner's representation.

18. The petitioner has complained that the original ACR for the year 1993-

94 was settled by the Director General, Border Roads (DGBR). It is pointed

out that the petitioner's representation dated 13th May, 2009 was rejected by

an order dated 9th November, 2009 passed by the same authority i.e.

Director General, Border Roads. The petitioner's subsequent representations

dated 20th & 30th November, 2009 were also rejected by the very same

authority by the communication dated 7th December, 2009. This submission

is manifested from a perusal of the letters dated 9th November, 2009 and 7th

December, 2009 both of which have been issued by the Director General,

Border Roads. There is, therefore, also substance in the petitioner's

grievance that the representations of the petitioner have not been

considered by an authority higher than the authority which settled the

petitioner's ACR initially as mandated by the Supreme Court in their order

dated 12th May, 2008.

19. We may note that learned counsel for the respondents submits that so

far as the channel for recording of the ACRs of the Executive Engineer is

concerned, the same is recorded by the Superintending Engineer and

reviewed by the Chief Engineer. It is an admitted position that the second

review is by the Director General, Border Roads. The petitioner's

representation deserved to be considered by an authority higher than the

Director General, Border Roads.

20. In view of the above discussion, it has to be held that the impugned

order dated 9th November, 2009 rejecting the petitioner's representation and

the communication dated 7th December, 2009 communicating the reasons

thereof are based on no material and have been passed in violation of the

clear mandate of the judgment of the Supreme Court.

21. In view of the above principles laid down by the Supreme Court, the

action of the respondents denies fairness to the petitioner and that the

respondents have failed to give consideration to the petitioner's

representations which it was legally required to accord. The order dated 9th

November, 2009 and the communication dated 7th December, 2009 are

accordingly hereby set aside and quashed. It becomes necessary to consider

the appropriate relief to which the petitioner may be entitled. The same

would require to be guided by the fact that the respondents have clearly

stated that the relevant records relating to the petitioner stand destroyed.

We also need to bear in mind that the petitioner has admittedly retired on

31st October, 2000. He has been litigating qua his rights. A challenge to the

action of the respondents commenced in the year 1995 when the petitioner

had filed Civil Rule No.5307/1995 in the Guwahati High court.

22. The respondents admit that persons junior to the petitioner were

promoted on the 16th December, 1994 in the Departmental Promotion

Committee. The petitioner was denied the promotion on the ground that he

did not meet the bench mark and that he had a `good' entry in the year

1993-94. Despite redressal of his grievance by the Supreme Court by the

judgment dated 12th May, 2008, the petitioner has been deprived of the fair

opportunity to claim the benefits of the relief granted to him.

23. Given the status of non-availability of record with the respondents, no

fresh consideration of the petitioner's representations can be directed at this

stage.

24. Mr.Yogender Mishra, learned counsel for the petitioner has drawn our

attention to the order dated 22nd October, 2008 (page 89) passed by the

Supreme Court in SLP (C) No.26556/2004 Abhijit Ghosh Dastidar Vs.

Union of India & Ors. wherein in similar circumstances, the court issued

the following directions:-

"5. Learned counsel appearing for the appellant has pointed out that the officer who was immediately junior in service to the appellant was given promotion on 28.08.2000. therefore, the appellant also be deemed to have been given promotion from 28.08.2000. Since the appellant had retired from service, we make it clear that he is not entitled to any pay or allowances for the period for which he had not worked in the Higher Administrative Grade Group-A, but his retrospective promotion from 28.08.2000 shall be considered for the benefit of re-fixation of his pension and other retiral benefits as per rules."

25. In the given facts, interests of justice merit that a similar direction is

issued in the case of the petitioner. In view of the above, it is directed as

follows:-

(i) The order dated 9th November, 2009 and the communication dated 7th

December, 2009 are hereby set aside and quashed.

(ii) The petitioner shall be deemed to have been given promotion w.e.f.

16th December, 1994, the date on which the officer immediately junior to the

petitioner was granted promotion.

(iii) Inasmuch as the petitioner has retired from service, he would not be

entitled to pay and allowance for the period for which he has not worked in

the post of Superintending Engineer.

(iv) However, the petitioner would be entitled to consideration of his