Brajesh Kumar vs Union Of India & Ors.
2017 Latest Caselaw 4751 Del

*     IN THE HIGH COURT OF DELHI AT NEW DELHI

+     W.P.(C) 4898/2015
                                   Reserved on: 13th July, 2017
                                  Date of decision : 05th September, 2017
      BRAJESH KUMAR                                    ..... Petitioners
                  Through                Mr.V.Subramaniam T.R.,
                                         Mr.Rahat Bansal, Advocates
                           versus

      UNION OF INDIA AND ORS.              ..... Respondents
                    Through   Mr.Ripu Daman Bhardwaj,
                              CGSC with Mr.T.P.Singh,
                              Advocate for R-1 to 4/UOI
      W.P.(C) 5293/2015

      UMED SINGH                                       ..... Petitioner
                           Through       Mr.V.Subramaniam T.R.,
                                         Mr.Rahat Bansal, Advocates
                           versus

      UNION OF INDIA AND ORS.            ..... Respondents
                    Through   Mr.Ruchir     Mishra      and
                              Mr.Mukesh Kr.Tiwari, Advs.
      CORAM:
      HON'BLE MR. JUSTICE SANJIV KHANNA
      HON'BLE MR. JUSTICE NAVIN CHAWLA

      NAVIN CHAWLA, J.

1. The above two petitions have been filed placing reliance on the

judgment dated 3rd April, 2013 of this High Court in WP(C)

No.1285/2012 tilted Bhavana Upadhyay vs. Union of India & Anr.,

which held that where the officer was not promoted alongwith his/her

WP(C) Nos.4898/2015 & 5293/2015 Page 1 batch mates due to non-clearing of the promotional course on the due

date, not for any fault attributable to him/her but purely because he

/she was not nominated for the same, such officer cannot be faulted

and thereby made to suffer in terms of seniority and promotion.

2. The above two cases are identical in terms of the contention

raised, in the final result, relief can be granted only in case of Brajesh

Kumar, and has to be denied to Umed Singh. The reason being delay

and laches on part of Umed Singh in approaching this Court and any

change in the settled seniority in the promotional posts.

3. We will first deal with the case of Brajesh Kumar, who has filed

WP(C) No.4898/2015, praying for direction to the respondents to

grant seniority in the post of Inspector above his juniors as also for

seeking promotion to the post of Assistant Commandant to Education

and Stress Consultant(ESC) in Indo-Tibetan Border Police (ITBP).

4. Brajesh Kumar was directly recruited as Sub Inspector/

Education in ITBP on 06.06.1994 and after completing the 7th

Condence Course from 07.11.1994 to 25.02.1995, he was posted at

20th Bn. PO Village Bukhara, Distt. Bareilly U.P.

WP(C) Nos.4898/2015 & 5293/2015 Page 2

5. Brajesh Kumar claims that till 2006 he was not nominated by

the Respondents for Map Reading-1st Standard course conducted by

the Respondents. He claims to have had made a representation in the

year 2005 to the department for nominating him for the promotional

course, but he was not nominated for the said course till the year 2006.

Brajesh Kumar completed the said course only on 31.07.2006 and was

accordingly included in the approved list of E of the Education Cadre

of 22nd Bn. Vide Dte. Gen. Office Order No.20028-98 dated

28.11.2007 and according to the recommendation of the Board,

personnel in the Education Cadre were brought under the seniority as

per Approved list E 2007. Thereafter, as per the Dte. Gen. order

No.12875-965 dated 03.06.2011, he was given promotion as Inspector

(ESC) as per seniority of approved list E.

6. In the meantime, Respondent Nos. 5 to 11 in WP(C)

No.4898/2015 (who had been impleaded in the petition vide order

dated 09.05.2016) qualified MR-1st Standard Course during the year

2005 and became eligible to be brought in approved list E of ESC

Cadre in 2005. It is alleged by the respondents that it is for this reason

that respondent Nos.5 to 11, though junior to Brajesh Kumar in the

WP(C) Nos.4898/2015 & 5293/2015 Page 3 post of Sub-Inspector, were shown senior to him in the Seniority List

of Inspector (ESC), though, all were promoted to this rank on

03.06.2011.

7. As Brajesh Kumar was shown below respondent Nos. 5 to 11 in

the seniority list, he preferred representations claiming that as he had

not been nominated for the Map Reading-1st Standard course by the

Battalion, for this reason alone, his seniority cannot be taken away.

The representations, however, were rejected by the respondents vide

impugned Office Memorandum dated 29th January, 2015 which has

been challenged before us.

8. In the impugned Office Memorandum and also in the counter

affidavit filed before us, the stand of the respondents is that Brajesh

Kumar had undergone Map Reading-1st Standard course in 2006

whereas the private respondents had cleared the said course in 2005

and, therefore, they were senior to the petitioner in spite of the

petitioner having joined the rank of Sub-Inspector before them. The

private respondents have also filed the counter affidavit along similar

lines and have also raised the issue of petition being barred by delay

and laches.

WP(C) Nos.4898/2015 & 5293/2015 Page 4

9. It is not disputed before us that similar grievance was raised in

WP(C) No.1285/2012 tilted Bhavana Upadhyay vs. Union of India &

Anr. and this High Court vide its decision dated 3rd April, 2013 had

directed the petitioner therein should be deemed to have been

promoted to the post of Inspector (Education) on the date her

immediate junior was promoted and ensure maintenance of seniority.

The Court had relied upon Standing Order No.1/92 dated 22nd July,

1992 which provides for promotion as per seniority of the Combatised

Personnel in the Force. The relevant extracts from the Office

Memorandum are quoted hereinbelow:-

"2. After a careful examination of the matter, it has been decided that seniority of such personnel who are otherwise/eligible but could not be detailed for the requisite promotional course or appear in the promotion test, due to their un-avoidable involvement in the under mentioned Force commitments will be protected, subject to the condition that they qualify in the concerned promotional course/promotion test in the first attempt. They will be allowed to claim their seniority from the dates on which their juniors are promoted. However, financial benefits will accrue to them only from the dates of taking over charge of the new posts.

(a) Force level/international mountaineering expeditions including detailment as I.O. for Foreign Mountaineering Expeditions.

WP(C) Nos.4898/2015 & 5293/2015 Page 5

(b) Un-avoidable/un-foreseen/operational made scale deployment of the Force including during General elections.

(c) West Zone Police tournaments, All India Police Games, All India Police Duty Meet National/International Sports Meets.

(d) Postings/deployment at Indian Missions abroad.

(e) Any other peculiar circumstances for which the matter will be decided on merits of the individual case at the Directorate General."

10. The Court in Bhavana Upadhyay (supra) had observed as

under:-

"16) In the instant case, it is undisputed that the petitioner was not permitted to undertake the promotional courses on the due dates not for any fault attributable to the petitioner but purely because she was not nominated for the same. It is not for the petitioner to question the working of the respondents who were bound to do justice so far as nominating their personnel for the above courses on due date is concerned. The respondents unreasonably and unfairly did not do justice to the petitioner even when she repeatedly represented to them.

17) Given the prescription of Standing order No.9, the petitioner cannot be faulted inasmuch as it is an admitted position that she was never nominated for the course and refused to undertake the same but was prevented from participating by the respondents who failed to nominate her for the same. It is undisputed before us that juniors to the petitioner were not only nominated but duly promoted on the due dates of the promotions from Sub-Inspector to Inspector. In this background, there is certainly merit in the challenge laid by the petitioner to the failure of the respondents to grant her the benefit under Standing order No.1/92 dated 22nd July, 1992 on the ground that she fully

WP(C) Nos.4898/2015 & 5293/2015 Page 6 meets the requirements thereof. Even otherwise, the petitioner was entitled to be nominated for the 'E' List test on the date when her immediate junior was so nominated and thereafter promoted.

18) It is on record before us that the petitioner has successfully completed all requisite courses on the first attempt granted to her."

11. The respondents have accepted the said judgment and have

implemented the same as is evident from the seniority list as on 1 st

January, 2015 produced before us at page 71.

12. The case of Brajesh Kumar is identical to that of Bhavana

Upadhaya (supra).

13. From the correspondence placed on record, it is evident that the

respondent had made an enquiry into the circumstances under which

Brajesh Kumar was not nominated for Map Reading -1st Standard

Course in 2005, however, no concrete or specific reason for the same

could be ascertained. The respondents have therefore, failed to show

that the petitioner was not nominated because of any reason

attributable to him.

14. That as far as question of delay and laches is concerned, it is

noted that Brajesh Kumar and the private respondents were promoted

to the post of Inspector (ESC) only in 2011. Brajesh Kumar asserts

WP(C) Nos.4898/2015 & 5293/2015 Page 7 that he became aware of the loss of seniority only in 2014. The

respondents, on the other hand, have stated that the seniority list of all

cadres were issued every year and a similar seniority list of ESC cadre

2014 was also issued and circulated. It is, however, not denied that

Brajesh Kumar has been representing against his loss of seniority at

least since January, 2014 and the writ petition was filed in May, 2015.

15. In light of the same, we do not find any merit in the objection of

the respondents, including private respondents, that the petition be

dismissed on the ground of delay and laches.

16. We, therefore, direct that the respondent shall place Brajesh

Kumar above his immediate junior in the seniority list of Inspector

(ESC). Brajesh Kumar would be treated as notionally promoted from

the same date and his pay in the promotional rank of Inspector would

be fixed accordingly. However, Brajesh Kumar would not be entitled

to back wages at the rank of Inspector. As far as rank of Assistant

Commandant is concerned, no submissions were made before us and,

therefore, we do not deal with the same leaving the said issue open to

be agitated in proper proceedings, if required, by Brajesh Kumar.

However, the respondent would give due consideration of the change

WP(C) Nos.4898/2015 & 5293/2015 Page 8 in seniority / cadre of the petitioner (Brajesh Kumar) pursuance to our

present judgment while considering his claim for the rank of Assistant

Commandant and, if entitled, give him relief in that regard.

17. As noted by us at the beginning itself, Umed Singh who also

relies upon the judgment of this Court in Bhavana Upadhyay(supra), is

not entitled to succeed on account of delay and laches. We would

elaborate and give reasons.

18. Umed Singh has filed the present petition praying for writ of

mandamus directing the respondents to grant seniority from the date of

his juniors being promoted for the post of Sub-Inspector in the Indo-

Tibetan Border Police (ITBP).

19. Umed Singh was recruited as a Constable Driver in Transport

Battalion of ITBP on 20th September, 1987. He was nominated for

Map Reading II course in the year 1992, which he completed on 18th

July 1992. He, was thereafter nominated for junior cadet course and

the same was duly cleared by him on 6th December, 1993. He was

promoted to the post of Lance Naik on 2nd May, 1996. He completed

the seniority cadet course on 14th August, 2000 and was promoted as

Head Constable on 1st March, 2001. He was thereafter nominated for

WP(C) Nos.4898/2015 & 5293/2015 Page 9 junior leadership level course on 23rd March, 2001. However, he was

nominated for Map Reading 1st Standard Course only in the year 2008,

which he passed on 5th April, 2008. Umed Singh was thereafter,

promoted to the post of Assistant Sub-Inspector on 7th July, 2011

whereas officers junior to him had been promoted to the said post in

the year 2008 itself. He was recommended for promotion for the post

of Sub-Inspector on 25th April, 2013. It is claimed that in the draft

seniority list of Assistant Sub-Inspectors issued on 15th February,

2013, Umed Singh was shown at serial no.606, but in the final

seniority list he was shown at serial no. 1137A. Upon representations,

the respondents vide Office Memorandum dated 30th September, 2013

had intimated the reasons. Umed Singh filed a Writ Petition being

WP(C) No.5029/2014, however, the same was disposed of with the

direction that the appeal filed by him before Deputy Inspector General

of Police (Establishment) be first decided by a speaking and reasoned

order. The respondent, therefore, rejected his appeal vide order dated

4th September, 2014.

20. It is further submitted by Umed Singh that in 2013 thereafter, he

came to know that his juniors, respondent nos.5 and 6 were shown

WP(C) Nos.4898/2015 & 5293/2015 Page 10 senior to him and they had been promoted to the post of Sub-Inspector

prior to him only because they had been nominated for Map Reading

Course 1st Standard by the Department earlier to him. With this

information, Umed Singh made another representation. It is

thereafter, Umed Singh was promoted to the post of Sub-Inspector but,

not from the date of his juniors, thus, forcing the petitioner to file the

present petition. The petitioner contends that merely because the

department did not nominate him for the Map Reading 1 st Standard

Course and his juniors were nominated before him, he cannot be

denied his seniority.

21. Initially Umed Singh had not impleaded the persons who he

was claiming were junior to him. This Court vide order dated 9th May,

2016 had directed and the private respondents were impleaded.

22. The official respondents in the counter affidavit have stated that

Umed Singh was recruited as Constable (GD) in the Transport

Battalion on 20th September, 1987. Respondent nos.5 to 7 were

appointed one day after him i.e. 21st September, 1987. In the next

promotional rank i.e. Lance Naik, Umed Singh was promoted almost 2

years after respondent No.5 to 7.

WP(C) Nos.4898/2015 & 5293/2015 Page 11

23. The above position with regard to appointment and promotion

has been explained by the official respondents in form of a chart,

which is reproduced herein below:-

Sl. Particulars 8700210 8700205 8701410 8701134 No. 57 95 44 42 Umed Moham Subhash Ramesh Singh mad Ali Chander Kumar Dubey 1 Seniority 1207 1219 1282 1448 No.in seniority list of HC/GD as on 09.12.2013 2 Date of 10-Jul 1 Jan 25Dec 18 Mar Birth 1969 1965 1965 1969 3 Date of 21 Sep 21 Sept 21 Sept 20 Sept Apptt. 1987 1987 87 1987 4 Date of 21 May 11 Aug 8 Nov 93 23 Apr

as LNk/GD 5 Date of 3 Oct 1 Mar 1 Mar 1 Mar promotion 2000 2001 2001 2001 as HC/GD

24. Umed Singh never challenged the fixation of seniority in the

grade of Lance Naik or in the grade of Head Constable.

WP(C) Nos.4898/2015 & 5293/2015 Page 12

25. Without going into the merits of the contentions raised by the

petitioner, we agree that Umed Singh lost his seniority at the post of

Lance Naik (GD) way back in 1993-94. He was therefore junior to the

private respondents at the rank of Head Constable. Until and unless

seniority at the lower rank of Lance Naik is changed and altered,

Umed Singh's prayer for seniority at the rank of Head Constable

cannot be granted and accepted. The petitioner cannot be now allowed

to agitate the stale claim of seniority in the rank of Lance Naik merely

because of a judgment passed by this Court in Bhavana Upadhayay vs.

Union of India & Anr. (supra) where relief had been granted to the

petitioner therein on the ground of her being nominated by the

Department for Map Reading 1st Standard Course at a belated stage.

26. Granting relief to Umed Singh in the present petition would

lead to administrative chaos and unsettling of seniority which had

been settled almost two decades back. Though no specific period is

stipulated for invoking writ jurisdiction, the exercise of such

jurisdiction being discretionary in nature. We do not think that this

case deserves any interference from us at this belated stage. We draw

strength from the judgments of the Supreme Court in P.S.

WP(C) Nos.4898/2015 & 5293/2015 Page 13 Sadasivaswamy vs. State of Tamil Nadu (1975) 1 SCC 152, Malcom

Lawrence Cecil D'Souza vs. Union of India & Ors. (1976) 1 SCC 599

and, B.S.Bajwa & Anr. Vs. State of Punjab & Ors. (1998) 2 SCC 523.

27. In view of the above, WP(C) No.4898/2015 filed by Brajesh

Kumar is disposed of in terms of our directions in paragraph 16. While

WP(C) No.5293/2015 filed by Umed Singh is dismissed. There would

be no order as to costs.

                                            NAVIN CHAWLA, J


                                             SANJIV KHANNA, J
SEPTEMBER 05, 2017
RN




WP(C) Nos.4898/2015 & 5293/2015                                Page 14