Harendra Ch. Lahkar vs The State Of Assam And 3 Ors
2021 Latest Caselaw 2416 Gua

                                                                   Page No.# 1/12

GAHC010297402019




                           THE GAUHATI HIGH COURT
  (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                             Case No. : WP(C)/8985/2019

          HARENDRA CH. LAHKAR
          S/O LT. PRATAP CH. LAHKAR, R/O VILL. PANDULA, ATHGHARIA, PIN-
          781335



          VERSUS

          THE STATE OF ASSAM AND 3 ORS.
          REP. BY COMMISSIONER AND SECRETARY TO THE GOVT OF ASSAM,
          IRRIGATION DEPTT. DISPUR, GHY-6

          2:THE UNDER SECRETARY
          TO THE GOVT. OF ASSAM
           IRRIGATION DEPTT. DISPUR
           GHY-6

          3:THE EXECUTIVE ENGINEER
           NALBARI DIVISION (IRRIGATION)
           NALBARI

          4:THE CHIEF ENGINEER
           IRRIGATION ASSAM
           GUWAHATI-

                                     BEFORE
                 HON'BLE MR. JUSTICE KALYAN RAI SURANA



      For the petitioner             : Ms. G. Goswami,
                                     : Mr. B.P. Borah, Advocate.
      For the respondent nos.1 & 2   : Mr. P. Nayak, SC.

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For the respondent nos. 3 & 4 : Mr. N. Upadhyay, SC.

      Date of hearing                 : 30.09.2021.
      Date of judgment                : 05.10.2021.


                            JUDGMENT AND ORDER

                                        (CAV)

Heard Ms. G. Goswami, learned counsel for the petitioner and also heard Mr. P. Nayak, learned standing counsel for the respondent nos. 1 and 2 and Mr. N. Upadhyay, learned counsel standing counsel for the respondent nos. 3 and 4.

2) Be it stated that the learned counsel for the petitioner had urged that an additional affidavit had been filed by the petitioners to demonstrate before this Court that the petitioner was promoted along with many other similarly situated persons, but only the petitioner was singled out for being reverted back to his original post, whereas few other similarly persons were also given subsequent promotion. The said affidavit has not been tagged with record. However, the learned counsel for the petitioner had insisted that the matter be heard out of turn hearing on the basis of materials on record at the 'admission' stage as the petitioner was superannuating on 30.09.2021. The learned departmental counsel had not objected to such prayer. Accordingly, the matter had been heard.

3) In brief, the case of the petitioner, is that he had joined service in the establishment of Public Works Department, Assam as a muster roll Page No.# 3/12

worker. His service was regularised w.e.f. 22.07.2005 and he worked as a peon till 27.02.2019. By an order dated 27.02.2019, the Chief Engineer (Irrigation) (Respondent no. 4) had allowed the Executive Engineer, Nalbari Division (Irrigation) (respondent no. 3) to fill up the vacant post of Junior Assistant by way of promotion of the petitioner as per the decision of the Selection Committee meeting held on 06.02.2019 under the Chairmanship of Superintending Engineer, North Kamrup Circle (Irrigation), Nalbari. This was followed by an order dated 01.03.2019 by the respondent no. 3, thereby promoting the petitioner to the next higher post of Junior Assistant. Thereafter, on the basis of query raised by the Finance EC-I Department, vide letter dated 12.07.2019, the Under Secretary (E) to the Government of Assam, Irrigation Department (respondent no. 2) wrote to the respondent no. 4 to clarify as to how the petitioner, who was holding a personal post, was promoted to the post of Junior Assistant. The respondent no. 3 responded to the said query vide letter under Memo no. EE/IRRI/N/ESSTT-I/(illegible) dated illegible, thereby informing that the petitioner, who was holding personal post was promoted by following due promotional process after selection committee meeting and approval from the Chief Engineer (Irrigation), however, instructions was solicited regarding admissibility of promotion of employees holding personal post and if the petitioner may be reverted to his original post. The said letter was followed by the impugned order dated 27.11.2019, thereby cancelling his promotion and reverting the petitioner, who was holding personal post as per letter dated 27.02.2019 by the Chief Engineer, to his original post. Assailing the said impugned order, the petitioner has filed this writ petition under Article 226 of the Constitution of India.

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4) The learned counsel for the petitioner had submitted that the respondents had, of their own volition, promoted the petitioner after following due promotional process, for which the Selection Committee had taken a decision, as such, reversion of the petitioner amounted to reduction in rank, which could not have been done without following due process and without affording a reasonable opportunity to the petitioner of being heard. It is submitted that the respondent authorities were required to comply with the mandate of Article 311 of the Constitution of India. It is further submitted that reversion of the petitioner from Grade-III to Grade-IV post amounted to award of punishment within the meaning of Rule 7 of the Assam Services (Discipline and Appeal) Rules, 1964, which was done without serving any show-cause notice and without hearing the petitioner, as such, it is submitted that the petitioner was condemned unheard without following the principles of audi alteram partem. It is also submitted that the action of the respondents is violative of Article 14 and 16 of the Constitution of India. In support of her submissions, the learned counsel for the petitioner has placed reliance on the case of State of Punjab & Ors. vs. Rafiq Masih (Whitewasher), (2014) 8 SCC 883 (para-9 and 13). The said paragraphs 9 and 13 are quoted below:-

"9. The word 'complete justice' was fraught with uncertainty until Article 142 of the Constitution received its first interpretation in Prem Chand Garg v. Excise Commissioner, U.P., AIR 1963 SC 996 which added a rider to the exercise of wide extraordinary powers by laying down that though the powers are wide, the same is an ancillary power and can be used when not expressly in conflict with the substantive provisions of law. This view was endorsed by a Nine-Judges Bench in Naresh Shridhar Mirajkar v. State of Maharashtra, (1966) 3 SCR 744 reiterated by a Seven Judge Bench in A.R. Antulay v. R.S. Nayak, (1988) 2 SCC 602 and finally settled in the Supreme Court Bar Association v. Union of India, (1998) 4 SCC 409.

13. Therefore, in our opinion, the decisions of the Court based on different scales of Article 136 and Article 142 of the Constitution of India cannot be best weighed on the same grounds of reasoning and thus in view of the aforesaid Page No.# 5/12

discussion, there is no conflict in the views expressed in the first two judgments and the latter judgment."

5) It is also submitted that as explained by the Supreme Court in the case of Dwarkanath v. ITO, Kanpur, AIR 1966 SC 81, the founding fathers of the Constitution have designedly couched the article in comprehensive phraseology to enable the High Court to reach injustice wherever it is found.

6) Per contra, the learned standing counsel for the respondent nos. 1 and 2 has submitted that the petitioner has not come to the Court with clean hands because the order by which the service of the petitioner was regularised w.e.f. 22.07.2005 has been withheld by the petitioner. It is submitted that by the said order, the Government had regularised the service of the petitioner, who was previously working as muster-roll worker, by making the post personal to the petitioner. It is submitted that no document has been annexed in the writ petition to show that the service of the petitioner was regularised in any cadre whatsoever. Accordingly, it is submitted that the petitioner was never born in any service cadre including Grade-IV cadre in the establishment of the respondent nos. 3 and 4. Therefore, the petitioner is a person whose appointment remained personal to him in a supernumerary post and that the post to which he was appointed was never confirmed and the petitioner remained ex-cadre, as such, it is submitted that the petitioner cannot be promoted to any substantive promotional post. It is submitted that notwithstanding that the additional affidavit filed by the petitioner is not on board, but assuming that other persons similarly situated to the petitioner have been promoted, the same was illegal and cannot confer any right to the Page No.# 6/12

petitioner and that one illegality cannot justify another illegality. The learned standing counsel for the respondent nos. 3 and 4 has adopted the submissions made by the learned standing counsel for the respondent nos. 1 and 2.

7) It is seen that the petitioner has not annexed the order by which his service was regularised w.e.f. 22.07.2005 in supernumerary post of Grade-IV. The petitioner has not even pleaded the name of the post in which his service was purportedly regularised. In the absence of any pleadings, the petitioner has not been able to establish that he was in Grade-IV post. Therefore, unless, the petitioner can show that he was in Grade-IV post, his post would not fall within the feeder cadre to be considered for promotion to the post of Junior Assistant, which is admittedly a Grade-III post. In paragraph 3 of the writ petition, it has been pleaded that the petitioner who is a graduate was considered for promotion as he was found eligible as per Rule 10(3) of the Assam Directorate Establishment Ministerial Finance Rule, 1973 ( sic.). There is no State act under the said nomenclature. Moreover, the petitioner is working in the establishment of respondent no. 3. The petitioner has not produced any materials to show that the establishment of the respondent nos. 3 and 4 is under a Directorate. Therefore, the relevant applicable Act ought to be Assam Ministerial District Establishment Service Rules, 1967.

8) The Court is inclined to take judicial notice of the fact that by virtue of separate orders, the muster-roll employees of the various works department of the State including the Irrigation Department were regularised, but by creating posts personal to such employees. The posts to which such muster roll workers had been regularised were never encadred. The Division Page No.# 7/12

Bench of this Court in the case of Dilip Talukdar VS State of Assam, (2017) 3 GLR 376: 2017 (2) GLT 135 , had analysed the concept of personal posts and had observed that the regularization of service of the Work-charged/Muster-roll workers were not against any cadre posts of the department but the posts so created were to be treated as ex-cadre posts. Pursuant to the Cabinet decision to regularise the service of Work-Charge/Muster-Roll workers who were working since before 01.04.1993 in different Government departments, requisite number of posts were created for regularization of the eligible incumbents, under the communication issued by the Finance (EC-II) Department. In the Guideline appended to the Government order, Clause-5 had stipulated that the posts are personal to the respective Work-Charge/ Muster-Roll workers and will be abolished as soon as the incumbent relinquished the post in any manner. This was followed by regularization of the eligible Work-Charge/ Muster-Roll workers w.e.f. 22.7.2005, but it was specified in the respective regularization orders that the posts sanctioned was personal to the respective person holding the post and will stand abolished automatically as soon as the incumbent relinquish the posts in any manner. It was further stipulated that the appointment/ regularization was purely temporarily and liable for reversion/termination, at any time.

9) In the said case of Dilip Talukdar (supra), the Division Bench of this Court had affirmed the order passed by the learned Single Judge by which it was held that as promotion to higher rank can be considered only from the feeder cadre and since the writ petitioners were not en-cadred in the feeder cadre, the petitioners were disentitled to claim promotion to the higher cadre. The observation made by the learned Judge was approved wherein it was held that regularization of the incumbents in the temporarily created personal posts, Page No.# 8/12

was accepted without protest, with the attendant terms and condition and therefore it was observed that the beneficiaries of the regularization order cannot turn around and assail the decision of the Government, which wanted to confer limited benefits, through the process of regularization.

10) In the case of Motiur Rahman Laskar vs. State of Assam & Ors., W.P.(C) 4254/2014, decided on 16.03.2015, this Court was examining the concept of personal post and had observed as follows:

"Question is what do we understand by personal posts. The background which led to regularization of service of the petitioners as Grade-IV (Khalasi) against personal posts has already been noticed. Finance Department had made it clear, which has been reiterated by the administrative department that the regularization of service of the petitioners would be against personal posts and these posts would stand abolished the moment the incumbents relinquished their posts in any manner. This would mean that the posts held by the petitioners i.e., the personal posts are outside the cadre of Grade-IV (Khalasi). Therefore, personal posts would mean ex-cadre posts. In other words, petitioners are ex-cadre posts. They are not part of the cadre of Khalasi (Grade-IV). In service jurisprudence, promotion is necessarily from the feeder cadre to the higher cadre in the service, since respective cadres form part of the service. Unless one is encadred in the feeder cadre, he cannot claim promotion to the higher cadre. Since petitioners are holding ex-cadre posts and are not encadred, they are not entitled to promotion to the next higher cadre which is the cadre of Section Assistant. This was also a condition of their regularization. The petitioners having accepted their regularization with all the terms and conditions, including the aforesaid condition that they would be regularized against personal posts sanctioned only for the purpose of regularization and, therefore, would be holding personal posts, which decision has been followed by the administrative department, petitioners cannot now turn around and assail such decision as being arbitrary and discriminatory."

11) There is no denial that before reversion the petitioner ought to have been put on notice. However, the Court cannot be oblivious of the fact that the post which the petitioner was holding was personal to him. Therefore, Page No.# 9/12

adverse presumption under Section 114 Ill.(g) of the Evidence Act, 1872 can be drawn against the petitioner that had he produced his order of regularisation of his service w.e.f. 22.07.2005, it would have gone against him. What is projected by the petitioner is that there was a reversion of the petitioner from Grade-III post to Grade-IV post, but it appears to the Court that it is merely an act of rectification of a wrong. The petitioner was not entitled to promotion to the post of Junior Assistant (Grade-III post) and therefore, he had to be reverted back. Therefore, in such a case, interference with the order of reversion on the ground of violation of the principles of natural justice will lead to revival of the order of promotion, which was an illegal order. Under somewhat similar circumstances, a co-ordinate Bench of this Court in the case of Md. Narul Hoque Laskar vs. State Of Assam & Ors., W.P.(C) 235/2017 and other connected cases, decided on 09.03.2021, reported in (2021) 0 Supreme(Gau) 277, had held that "... principles of natural justice cannot be pressed into service to revive and restore an illegality."

12) The Court is unable to agree that the promotion to the petitioner bringing be restored. In this regard, the petitioner has not been able to show that the petitioner, who has not been able to show that he was even born in the Grade-IV post and holding a personal post, which is an ex-cadre post, cannot be promoted to be to the post of Junior Assistant, a Grade-III post and in this regard, the Court finds force in the submissions of the learned Standing Counsel for the respondent nos. 1 and 2.

13) In the present case in hand, the Court is of the considered opinion that adherence to the principles of natural justice would only amount to Page No.# 10/12

an 'useless formality', as has been explained by the Hon'ble Supreme Court in the case of Aligarh Muslim University & Ors. Vs. Mansoor Ali Khan, (2000) 7 SCC

529. The relevant paragraph being quoted herein below:

"23. Chinnappa Reddy, J. in S.L. Kapoor's case, laid two exceptions (at p.395) namely, "if upon admitted or indisputable facts only one conclusion was possible", then in such a case, the principle that breach of natural justice was in itself prejudice, would not apply. In other words if no other conclusion was possible on admitted or indisputable facts, it is not necessary to quash the order which was passed in violation of natural justice. Of course, this being an exception, great care must be taken in applying this exception .

24. The principle that in addition to breach of natural justice, prejudice must also be proved has been developed in several cases. In K.L. Tripathi Vs. State Bank of India, (1984) 1 SCC 43, Sabyasachi Mukherji, J. ( as he then was) also laid down the principle that not mere violation of natural justice but de facto prejudice (other than non-issue of notice) had to be proved. It was observed: quoting Wade Administrative Law, (5th Ed.PP.472-475) as follows: (para 31) "....it is not possible to lay down rigid rules as to when principles of natural justice are to apply, nor as their scope and extent ....There must have been some real prejudice to the complainant; there is no such thing as a merely technical infringement of natural justice. The requirements of natural justice must depend on the facts and circumstances of the case, the nature of the inquiry, the rules under which the tribunal is acting, the subject matter to be dealt with and so forth".

Since then, this Court has consistently applied the principle of prejudice in several cases. The above ruling and various other rulings taking the same view have been exhaustively referred to in State Bank of Patiala Vs. S.K. Sharma, (1996) 3 SCC

364. In that case, the principle of 'prejudice' has been further elaborated. The same principle has been reiterated again in Rajendra Singh Vs. State of M.P., (1996) 5 SCC 460.

25. The 'useless formality' theory, it must be noted, is an exception. Apart from the class of cases of "admitted or indisputable facts leading only to one conclusion" referred to above,- there has been considerable debate of the application of that theory in other cases. The divergent views expressed in regard to this theory have been elaborately considered by this Court in M.C. Mehta referred to above. This Court surveyed the views expressed in various judgments in England by Lord Reid, Lord Wilberforce, Lord Woolf, Lord Bingham, Megarry, J. and Straughton L.J. etc. in Page No.# 11/12

various cases and also views expressed by leading writers like Profs. Garner, Craig, De. Smith, Wade, D.H. Clark etc. Some of them have said that orders passed in violation must always be quashed for otherwise the Court will be prejudging the issue. Some others have said, that there is no such absolute rule and prejudice must be shown. Yet, some others have applied via-media rules. We do not think it necessary, in this case to go deeper into these issues. In the ultimate analysis, it may depend on the facts of a particular case."

14) This Court also holds that since the regular process of appointment to the rank of Store Keeper / LDA is prescribed in the Rules and the petitioners not being borne in the said cadre of Store Keeper / LDA by undergoing the aforesaid recruitment process, no right, whatsoever has accrued upon them to claim continuance in the said post of Store Keeper / LDA.

15) Therefore, the petitioner has not been able to demonstrate that he was entitled to have been promoted to the Grade-III post of Junior Assistant in terms of the office order of promotion under Memo no. EE/IRRI/N/ESSTT- 1/2018-19/2285 dated 01.03.2019.

16) The learned counsel for the petitioner had urged that the petitioner cannot be reverted as the promotions of the other similar persons have not been interfered with. In this regard, the Court is of the considered opinion that unless the relevant documents relating to promotion made to the others are examined in their presence, the Court would not be able to arrive at any conclusion as to the legality or otherwise of such orders of promotion. Nonetheless, assuming for a moment that the promotions given to others were also not sustainable, the petitioner would not gain any advantage out of it because one illegality cannot be justified by the Court exercising jurisdiction Page No.# 12/12

under Article 226 of the Constitution of India by issuing directions upon the respondent authorities to continue committing repetitive illegality.

17) Therefore, this writ petition fails and the same is dismissed, however, without cost.

18) Be it stated that the learned counsel for the petitioner had expressed apprehension that the respondent authorities may initiate recovery proceeding to realize payment of higher salary already made to the petitioner from 01.03.2019 till the date of his reversion vide order dated 27.11.2019. The Court does not make any comment thereon as no cause of action to that effect has arisen as on date.

JUDGE

Comparing Assistant