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Srinibas Sahoo vs State Of Odisha & Others ... Opposite ...
2025 Latest Caselaw 10134 Ori

Citation : 2025 Latest Caselaw 10134 Ori
Judgement Date : 18 November, 2025

Orissa High Court

Srinibas Sahoo vs State Of Odisha & Others ... Opposite ... on 18 November, 2025

Author: Sashikanta Mishra
Bench: Sashikanta Mishra
               IN THE HIGH COURT OF ORISSA AT CUTTACK

                       W.P.C.(OAC) Nos.2264,
           2225,2258,2259,2260,2261,2262,2263,2265,2266,
                       2267 and 2345 of 2018

            (Applications under Articles 226 and 227 of the Constitution of
            India)

A.F.R.      In W.P.C (OAC) No.2264/2018

              Srinibas Sahoo
                                                    ...   Petitioner
                                         -versus-

              State of Odisha & others              ...   Opposite Parties


         Advocates appeared in the case through hybrid mode:

                 For Petitioner              : Mr.B. B. Mohanty,
                                               Advocate.


                                   -versus-
                 For Opposite Parties
                                       : Mr. S.N.Patnaik, A.G.A

            In W.P.C (OAC) No.2225/2018

              Satyapriya Biswal                     ...    Petitioner


                                         -versus-

              State of Odisha & others              ...   Opposite Parties


           Advocates appeared in the case through hybrid mode:



         W.P.(C) No.2264 of 2018 and batch                      Page 1 of 34
      For Petitioner                 : Mr.B. B. Mohanty,
                                      Advocate

                                         -versus-

     For Opposite Parties           : Mr. S.N. Patnaik, A.G.A.


In W.P.C (OAC) No.2258/2018

   Bibhu Prasad Pradhan
                                      ...       Petitioner


                              -versus-

  State of Odisha & others               ...     Opposite Parties


  Advocates appeared in the case through hybrid mode:

      For Petitioner                : Mr.B. B. Mohanty, Advocate

                                         -versus-

     For Opposite Parties           : Mr. S.N. Patnaik, A.G.A.




In W.P.C (OAC) No.2259/2018

   Diptiranjan Behera
                                      ...       Petitioner


                              -versus-

  State of Odisha & others               ...     Opposite Parties



W.P.(C) No.2264 of 2018 and batch                    Page 2 of 34
   Advocates appeared in the case through hybrid mode:

       For Petitioner               : Mr.B. B. Mohanty, Advocate

                                         -versus-

      For Opposite Parties          : Mr. S.N. Patnaik, A.G.A.



 In W.P.C (OAC) No.2260/2018

   Tatan Kumar Das
                                      ...       Petitioner


                              -versus-

   State of Odisha & others              ...    Opposite Parties


  Advocates appeared in the case through hybrid mode:

       For Petitioner               : Mr.B. B. Mohanty, Advocate

                                         -versus-

      For Opposite Parties          : Mr. S.N. Patnaik, A.G.A.



 In W.P.C (OAC) No.2261/2018

   Jayanta Kumar Mohapatra ...                    Petitioner


                              -versus-

   State of Odisha & others              ...     Opposite Parties



W.P.(C) No.2264 of 2018 and batch                   Page 3 of 34
   Advocates appeared in the case through hybrid mode:

     For Petitioner                 : Mr.B. B. Mohanty,
                                      Advocate

                                         -versus-

     For Opposite Parties           : Mr. S.N. Patnaik, A.G.A.


In W.P.C (OAC) No.2262/2018

   Sarojkanta Sahu
                                      ...       Petitioner


                              -versus-

  State of Odisha & others               ...    Opposite Parties


  Advocates appeared in the case through hybrid mode:

     For Petitioner                 : Mr.B. B. Mohanty, Advocate

                                         -versus-

     For Opposite Parties           : Mr. S.N. Patnaik, A.G.A.


In W.P.C (OAC) No.2263/2018

   Sudhakar Khuntia
                                      ...       Petitioner


                              -versus-

  State of Odisha & others               ...     Opposite Parties



W.P.(C) No.2264 of 2018 and batch                    Page 4 of 34
   Advocates appeared in the case through hybrid mode:

       For Petitioner               : Mr.B. B. Mohanty, Advocate

                                         -versus-

      For Opposite Parties          : Mr. S.N. Patnaik, A.G.A.


 In W.P.C (OAC) No.2265/2018

   Atish Patel
                                      ...       Petitioner


                              -versus-

   State of Odisha & others              ...    Opposite Parties


  Advocates appeared in the case through hybrid mode:

       For Petitioner               : Mr.B. B. Mohanty, Advocate

                                         -versus-

      For Opposite Parties          : Mr. S.N. Patnaik, A.G.A.


 In W.P.C (OAC) No.2266/2018

   Manas Ranjan Moharana
                                      ...       Petitioner


                              -versus-

   State of Odisha & others              ...    Opposite Parties




W.P.(C) No.2264 of 2018 and batch                   Page 5 of 34
   Advocates appeared in the case through hybrid mode:

      For Petitioner                : Mr.B. B. Mohanty, Advocate

                                         -versus-

     For Opposite Parties           : Mr. S.N. Patnaik, A.G.A.


In W.P.C (OAC) No.2267/2018

   Aswini Kumar Majhi
                                      ...       Petitioner


                              -versus-

  State of Odisha & others               ...     Opposite Parties


  Advocates appeared in the case through hybrid mode:

      For Petitioner                : Mr.B. B. Mohanty, Advocate

                                         -versus-

     For Opposite Parties           : Mr. S.N. Patnaik, A.G.A.



In W.P.C (OAC) No.2345/2018

   S. Yudhistir Reddy
                                      ...       Petitioner

                              -versus-

  State of Odisha & others               ...     Opposite Parties


  Advocates appeared in the case through hybrid mode:


W.P.(C) No.2264 of 2018 and batch                    Page 6 of 34
           For Petitioner                    : Mr.B. B. Mohanty, Advocate

                                                   -versus-

          For Opposite Parties               : Mr. S.N. Patnaik, A.G.A.

      ---------------------------------------------------------------------------
                                   CORAM:
                            JUSTICE SASHIKANTA MISHRA

                                   JUDGMENT

18.11.2025.

Sashikanta Mishra,J. All these Writ Petitions involve

common facts and being heard together are disposed

of by this common judgment.

Case of the Petitioner

2. For brevity and convenience, W.P.(OAC)

No.2264/2018 is treated as the lead case for

consideration of facts. The prayer of the petitioner in

the said Writ Petition is as follows;

"In view of the facts mentioned in Para- 6 above, the applicant prays for the following relief(s).

i) The Original Application be allowed.

ii) Necessary Direction be made to the respondents to assign appropriate seniority in the Gradation list of Dy. Subedar strictly in terms of existing Rules/orders governing the field by taking into consideration the comparative merit position as reflected in Notification of OSSC dated 02.04.2013 and the Rules in vogue forthwith or within a time stipulation;

iii) And moreover, this Hon'ble Court may graciously be pleased to direct the Respondents to give the applicant appropriate placement above all those Promotee Havildars Majors who were promoted subsequent to the appointment of the applicant in the gradation list of Dy. Subedar Sub-Inspector of Police (Armed) strictly in terms of Rules orders in vogue by finalizing the tentative gradation list appropriately within the time stipulation;

iv) This Hon'ble Court may graciously be pleased to quash the Gradation lists prepared in the rank of Dy. Subedar/A.S.I/(Armed) under Annexure-8 Series and direct the respondents to recast the same appropriately by reflecting the seniority a son 31.08.2016 in f terms of the Merit Position reflected in the comparative Merit List dated 02.04.2013 of OSSC for the purpose and by placing the petitioner above all the Havildar Majors who were promoted subsequent to joining of the petitioner as Dy.

Subedars on 24.06.2013.

And pass any other order orders or direction/directions be issued so as to give complete relief to the applicant."

3. Basing on the requisition of D.G. and I.G. of

Police, Odisha, Cuttack, DGP (Fire) and DGP (Prisons),

the Odisha Staff Selection Commission (OSSC)

published an advertisement on 08.4.2011 for

Combined Competitive Examination for recruitment to

Group-C Posts in Odisha Police Service, Odisha Prison

Service and Odisha Fire Service, 2011. 553 posts were

notified in different categories including 144 posts of

Deputy Subedar of Police. Out of said posts, 39 were

reserved for SEBC. Since such reservation was beyond

the limit of 50%, some persons having approached the

erstwhile Odisha Administrative Tribunal, an interim

order was passed on 21.3.2012 by the Tribunal

directing publication of the select list confining the

reservations it to 50%. As such, a select list was

published on 06.9.2012 for 122 Deputy Subedars,

which included 16 candidates of SEBC category. The

candidates so selected were appointed by order dated

8.9.2012 and sent for training.

The Tribunal disposed of the pending original

applications by order dated 3.10.2012 whereby, the

interim order dtd.21.3.2012 was vacated. The OSSC

thereafter published a second select list on 23.3.2013

in continuation of the select list dated 06.9.2012 for

remaining vacancies including 26 more candidates

under SEBC category against the post of Deputy

Subedar. The Petitioner's name found place in the said

list. Again, on 02.4.2013 the OSSC published a

composite merit list (revised list) of 555 persons,

wherein the Petitioner was placed at Sl.No.263 and

opposite party No.7 at Sl. No.283. The Petitioner was

appointed vide order dtd.27.4.2013 and was sent for

training. Be it noted that the post of Deputy Subedar

has since been redesignated as S.I. of Police (Armed).

4. While the matter stood thus, the A.I.G., Police

(Personnel), vide Notification dtd.27.9.2016 published

a tentative gradation list of Deputy Subedars for the

year 2016, reflecting the position as on 31.8.2016. In

the said list, the Petitioner was placed at Sl. No.306.

The Petitioner came to know that his batchmates,

being selectees of the selection made pursuant to the

advertisement dtd.8.4.2011 and included in the

revised select list dtd.2.4.2013, had been divided into

two groups on the basis of their appointment, ignoring

the fact that they were all selected pursuant to the

same advertisement, through the same selection

process and had been included in the final select list.

The batchmates of the petitioner who were selected as

per the first batch select list dtd.6.9.2012 were

assigned seniority treating their date of service as

21.9.2012, whereas the Petitioner, who was issued

with the appointment order dtd.27.4.2013 with

reference to the revised select list dtd.2.4.2013, was

assigned seniority by treating his date of appointment

as 01.5.2013 i.e. the date on which he was deputed to

training. The persons selected as per the first select list

were placed from Sl.Nos.182 to 215 of the gradation

list, whereas the Petitioner was at Sl. No.306. The

petitioner's grievance is that in the revised select list

dtd.2.4.2013, some of the persons who were placed

much below him were placed above him in the

provisional gradation list. The persons placed at Sl.

Nos.194 to 215 were placed below him in the revised

select list dtd.2.4.2013, whereas the Petitioner was

placed at Sl. No.263. In the revised select list, these

persons were placed at Sl. No.283 downwards. Such

placement, according to the petitioner is completely

illegal and in violation of the Odisha Police Service

(Method of Recruitment and Conditions of Service of

Sub-Inspector of Police (Armed) Order, 2012 (for short

"Order, 2012") as amended in 2016.

5. It is the further grievance of the Petitioner that

some of the Havildar Majors, who were considered for

promotion to the rank of Deputy Subedar on 20.6.2013

and were appointed as such vide Notification dated

21.6.2013, were en masse placed above him even

though he had been appointed earlier i.e. on 27.4.2013

and had joined training on 01.5.2013. These Havildar

Majors were placed from Sl.Nos.216 to 274, making

them en masse senior to the direct recruits including

the Petitioner. According to the Petitioner, fixation of

inter-se seniority of these Havildar Majors above him

and his batchmates, who were appointed vide order

dtd.27.4.2013 by treating them as recruits of 2013 is

illegal.

6. The tentative gradation list was never brought to

the knowledge of the petitioner immediately after its

publication. The Petitioner having subsequently come

to know about it, submitted his grievance in the form

of a representation, but the same was not considered.

The tentative gradation list was finalized by order

dtd.14.8.2019 without considering the objection raised

by the Petitioner against the inter-se fixation of

seniority. In the final gradation list so published, the

petitioner is placed at Sl. No.380 and Opp. Party No.6

at Sl. No.216 and Opp. Party No.7 at 194. In the

gradation list prepared on 22.10.2021, the petitioner

was assigned seniority at Sl. No.167 whereas Opp.

Party No.7 was assigned Sl. No.34.

7. Highlighting these facts, the petitioner had

originally approached the erstwhile Odisha

Administrative Tribunal seeking the relief as already

quoted herein before. Said original application was

transferred to this Court and registered as the present

Writ Petition.

Case of State authorities

8. The stand of the State as reflected in its counter

and further affidavit filed in the case is that initially,

144 vacancies of Deputy Subedar were notified

including 39 posts in SEBC category. Some of the

applicants having filed O.A. Nos.835(C) of 2012 and

874 (C)/2012 challenging the reservation of candidates

beyond 50%, the OAT, vide interim order dated

21.3.2012 directed the authorities to proceed with the

selection process and also to issue appointment orders

in favour of the selected candidates with the rider that

the reservation shall not exceed 50% of the total

vacancies. Accordingly, the result was published on

06.9.2012 for 121 posts of Deputy Subedars including

16 posts for SEBC candidates. The name of the

Petitioner did not find place in the said select list.

Subsequently, the O.A. was disposed of by the

Tribunal vide order dtd.03.10.2012, whereby the

Tribunal did not interfere with the advertisement as

regards 27% reservation in favour of S.E.B.C.

candidates. The interim order also stood vacated. At

this stage, one Susanta Rout filed O.A.

No.3787(C)/2012 before the Tribunal with prayer to be

selected against the remaining 15.75% vacancy under

SEBC category. By order dated 21.12.2012, the

Tribunal disposed of the matter directing the

authorities to proceed in accordance with law, keeping

in view the terms of the advertisement. Clarification of

the Government was sought, which being received on

23.3.2013, the result of the remaining 87 candidates

i.e. 15.75% vacancy was published. After allocation of

the posts, OSSC vide notice dated 02.4.2013 published

revised selection list of 555 candidates of different

services. The Petitioner and other candidates were

appointed accordingly and deputed to undergo training

w.e.f. 01.5.2013. As some candidates did not join, a

revised select list was also published on 09.10.2013.

9. The petitioner was appointed as Deputy Subedar

and his recruitment was made as per the Odisha

Special Armed Police Service (Method of Recruitment

and Conditions of Service) Rules, 2000 (for short

"Rules 2000"). The tentative gradation list was

prepared following Rule 16 of the OSAP Cadre Rules,

2000 taking into account the date of promotion/date of

joining in the rank of Deputy Subedar. As regards the

grievance of the Petitioner, it is stated that in the first

batch, only 16 SEBC candidates were selected. The

Petitioner was appointed in the second batch. The

Deputy Subedars whose names appeared in the

tentative gradation list above the petitioner but were

placed below him under the composite merit list

(revised list) dtd.2.4.2013 belong to SC, ST and Ex-

serviceman category. They were placed appropriately

taking into account their date of undergoing training

i.e. on 12.9.2012. As such, no one from S.E.B.C.

category appointed in the first batch was shown below

the name of the Petitioner in the composite merit list.

10. Out of 121 candidates, who were selected as

Deputy Subedars vide Notification dtd.6.9.2012, 46

were upgraded to the rank of S.I. and 19 to the rank of

Sergeant vide select list dtd.2.4.2013. The inter se

seniority of such S.Is and Sergeants was fixed

according to the date of their appointment as S.I. and

Sergeant. The Government has followed the principle

that all candidates appointed to the post by promotion

shall en-bloc be senior to the candidates appointed by

way of direct recruitment. Said principle is invoked in

the recruitment rules for different cadres of Police

Department including Deputy Subedars. Accordingly,

all Havildar Majors promoted to the rank of Deputy

Subedar in the year 2013 were placed above the direct

recruits in the same calendar year and the inter se

seniority of all the Petitioners in tentative gradation list

was fixed taking into account their date of joining

following the above principle. The Odisha Police

Services (Method of Recruitment and Conditions of

Service of Sub-Inspector of Police) (Armed) Order, 2012

has been repealed vide the Odisha Police Service

(Method of Recruitment and Conditions of Service of

Sub-Inspector of Police) (Armed) Order, 2021 and

further amended on 03.9.2021. As per order 3(a) of the

said Order, the posts of Drill S.I. of Police, Sergeants

and Deputy Subedar have been merged and re-

designated as S.I. of Police (Armed). Order 25(6) of the

said Order provides the principle for fixation of inter-se

seniority to the effect that all promotees during the

calendar year shall be en-bloc senior to the direct

recruits. Accordingly, the tentative gradation list was

prepared on 13.5.2021 and objections were notified.

Objections were received from different police

establishments, which being complied, the final

gradation list has been published on 22.10.2021,

wherein the Petitioner is placed at Sl. No.167.

11. It is further stated that a Writ Petition, being

W.P.(C) No.9216/2013 has been filed before this Court

challenging reservation of posts i.e. 27% for SEBC

category in the select list prepared by OSSC, which is

sub-judice.

Submissions

12. Heard Mr. B.B.Mohanty, learned counsel

appearing for the Petitioners and Mr. S.N.Patnaik,

learned Addl. Government for the State.

13. Mr. Mohanty would argue that the first phase

select list dtd.6.9.2012 was made subject to the final

outcome of the original applications filed before the

Tribunal. The second list was published after disposal

of the said original applications and vacation of the

interim order. Therefore, the second list cannot be

treated as a separate list but a continuation of the first

list. In fact, the second list itself mentioned so. Under

such circumstances, the Petitioner being a direct

recruit was placed above Opp. Party No.7 in the

composite merit list (revised list) and therefore, he

could not have been placed below Opp. Party No.7 in

the subsequent gradation list. Mr. Mohanty, further

argues that 2012 Order, which came into force on

18.10.2012, governs the field as no other statutory

order governing the inter se seniority for the post of

Deputy Subedar was invoked prior to that date. The

2000 Rules does not apply to Deputy Subedar as is

evident from Rule-3 thereof. The Opp. Party-authorities

cannot therefore claim to have applied the provisions of

the 2000 Rules to fix the inter-se seniority. The date of

joining and date of promotion have nowhere been

prescribed as the basis of fixation of inter se seniority,

which is to be fixed purely as per the composite select

list (revised list). The State cannot apply two

Rules/Orders simultaneously while preparing one

gradation list. Even if 2000 Rules are applied, then as

per Rule 17(i), it is the select list which shall form the

basis for preparation of gradation list. If the 2012

Order is applied then Order 23(5) also speaks about

fixation of seniority as per the select list prepared by

OSSC. Mr. Mohanty also argues that since the first

phase selection was made subject to the final outcome

of the O.A., the appointees as per the said list do not

acquire any preferential right nor any equitable right

was created in their favour. The candidates belonging

to UR and SEBC category who were selected and

appointed in the first phase in the select list

dtd.6.9.2012 prior to the Petitioner will not be affected

as their merit position is higher than him. It is only

the SC and ST cases including Opp. Party No.7, who

may be affected.

14. Mr. S.N.Patnaik, learned Addl. Government

Advocate submits that the Writ Petition is not

maintainable for non-joinder of necessary parties. The

Petitioner has impleaded only one person from each

category i.e. direct recruits and promotees but as

seniority has accrued in favour of persons who are

above the petitioner, entertaining the Writ Petition and

granting the relief claimed by the petitioner would

unsettle the settled position of more than a decade

without giving a chance of personal hearing to the said

persons. On merits, Mr. Patnaik would argue that the

authorities have followed the general principle to

determine seniority on the basis of date of joining in

the absence of any rule. According to Mr. Patnaik, it is

trite law that when more than one method of induction

into service is available in a cadre then the promotees

are to be placed en-bloc senior to the direct recruits of

that year. The year of engagement of the petitioner is

2013. The promotees of the same year therefore have

to be placed above him. Further, the petitioner cannot

claim to supersede the direct recruits who entered the

cadre in the year 2012, he not having entered the

cadre at that time. The G.A. Department Notification

dtd.09.9.2021 clearly provides that where direct

recruitment, promotional recruitment and/or selection

recruitment are prescribed in a rank, the seniority of

the candidates appointed in a calendar year out of the

select list so prepared shall be arranged in the order in

which their names appear in the respective merit

lists/select list and shall be fixed and en-bloc in the

calendar year in which the appointment orders are

issued and in the sequence prescribed in the relevant

cadre rules governing the cadre. A conjoint reading of

Clauses 23 (5) and (6) would reveal that candidates

appointed by way of limited competitive examination

shall be en-bloc senior to the direct recruits, whereas

they will be placed below the promotees en-bloc in the

same year.

15. This Court has carefully considered the rival

submissions. Since the maintainability of the Writ

Petition has been raised by the State counsel, it is felt

proper to decide the said issue at the first instance

before delving into the merits of the case. According to

learned State counsel, the Petitioner challenges the

position of Opp. Party Nos.6 and 7 in the gradation list,

but in case his contention is accepted, other similarly

placed members of the service would be adversely

affected. The Petitioner not having impleaded them, the

Writ Petition is bad for non-joinder of parties. The

Petitioner, on the other hand, contends that as per the

settled position of law, he need not implead each and

every person likely to be affected as party and that it

would suffice if he selectively impleads only a few

employees. In the instant case, he has impleaded one

person from each category i.e. direct recruits (Opp.

Party No.7) and promotees (Opp. Party No.6). In

support of his contention as above, Mr. Mohanty,

learned counsel for the Petitioner has cited the

judgment of the Supreme Court in the case of Ajay

Kumar Shukla and others v. Arvind Rai and

others1.

16. As is evident, the Petitioner's grievance is two-

fold namely, (i) placement of Opp. Party No.7, a direct

(2022)12 SCC 579

recruit above him in the gradation list despite featuring

below him in the select list; and (ii) placement of Opp.

Party No.6, a promotee, above him in the gradation list

despite being promoted after the direct recruitment of

the Petitioner. Thus, two categories of employees are

involved in the challenge of the Petitioner. It is an

acceptable argument that in case the contentions of

the Petitioner are accepted, the inter-se seniority

position as a whole would be affected and thereby

employees similarly situated as Opp. Party Nos.6 and 7

would certainly be affected. But then, one employee

from each category having been impleaded, this Court

is of the view that the interests of the respective groups

stand adequately protected. This is being said for the

reason that the employees of each of the groups stand

on the same footing and therefore, the contentions that

may be raised by them cannot be different from each

other. Recognizing this principle, the Supreme Court

in the case of Ajay Kumar Shukla and others

(supra) held as follows:

           "xx    xxx     xxx xxx xxx        xxx xxx
          In     matters    relating    to    service

jurisprudence, time and again it has been held that it is not essential to implead each and every one who could be affected but if a Section of such affected employees is impleaded then the interest of all is represented and protected. In view of the above, it is well settled that impleadment of a few of the affected employees would be sufficient compliance of the principle of joinder of parties and they could defend the interest of all affected persons in their representative capacity. Non-joining of all the parties cannot be held to be fatal."

This Court is therefore unable to accept the

contentions advanced by the learned State counsel

with regard to maintainability of the Writ Petition and

holds that the Writ Petition is not bad for non-joinder

of the necessary parties.

17. As already stated, the grievance of the Petitioner

is two-fold: -

Despite being placed at higher position in the

composite (revised) select list drawn on merit, he has

been placed below Opposite Party No.7, who is also a

direct recruit like him in the gradation list. Secondly,

Opposite Party No.6 was promoted after the direct

recruitment of the Petitioner and therefore, placing him

higher than him in the gradation list is unjustified and

arbitrary.

18. Coming to the first question raised by the

Petitioner, it is seen that in the composite revised list

published by the OSSC on 02.4.2013, the Petitioner

was in fact placed at Sl. No.263 whereas Opp. Party

No.7 was placed at 283. However, while preparing the

gradation list on 27.9.2016, the Opp. Party No.7 was

placed at Sl.No.194, whereas the Petitioner was placed

at Sl. No.306. It is to be noted that the Petitioner was a

S.E.B.C. candidate while Opp. Party No.7 was a S.C.

candidate. It is not the Petitioner's case that any

person belonging to the SEBC category and placed

below him in the merit list (revised select list) was

placed above him in the gradation list. In fact, in the

counter affidavit filed by the State, it is emphatically

averred that in the first select list published on

06.9.2012, 16 SEBC candidates found place, all of

whom had occupied higher position on merit. The

Petitioner can therefore, have no grievance in such

respect.

19. As regards the placement of Opp. Party No.7,

two things are relevant. Firstly, he was appointed in

the first select list i.e. w.e.f. 21.9.2012 whereas the

Petitioner was appointed on 01.5.2013. Secondly, Opp.

Party No.7 belonged to the S.C. category and was

appointed in the first phase against the 24 Schedule

Caste vacancies available. It is forcefully argued on

behalf of the Petitioner that both the Petitioner and

Opp. Party No.7 having appeared in the same selection

test pursuant to the same advertisement but appointed

on different dates cannot be treated separately but

have to be treated as recruitees of the same selection.

This Court is not inclined to accept such an argument

for the reason that even though Opp. Party No.7 had

secured a lesser position than the Petitioner in the

merit list, yet he, having been selected and appointed

against the vacancies earmarked for the S.C.

candidates in the first phase select list, the Petitioner

cannot have any grievance on such score.

20. Coming to the second question urged by the

Petitioner, it is seen that Opp. Party No.6 being a

general candidate was promoted to the post of Deputy

Subedar from the post of Havildar Major. Such

promotion was effected on 24.6.2013. According to the

stand taken in the counter affidavit filed by the State,

the inter-se seniority was fixed as per the 2000 Rules,

particularly, Rule 16 thereof. Perusal of the Rules

leaves the Court wondering as to how the same could

be applied to Deputy Subedars when Rule 3 thereof

mentions Odisha Special Armed Police Service as being

comprised of the following;

"(a)Group 'A'

(i) Commandant

(ii) Deputy Commandant, and

(iii) Assistant Commandant

(b)Group-'B'

(i) Subedar Major

(ii) Subedar, and

(iii) Reserve Inspector"

21. The post of Deputy Subedar does not find place

at all in the said Rules. It has also been mentioned

elsewhere that the fixation of inter-se seniority was

based on the principle laid down in the 2012 Orders.

As per Clause-6 of Order 23, all promotees appointed

in the calendar year shall be en-bloc senior to the

directly recruited S.I. of Police (Armed). There is no

dispute at the bar that these Rules underwent an

amendment w.e.f. 16.9.2016, whereby Clause-6 was

substituted as follows:

"The inter se seniority in the rank of Inspector of Police (Armed) shall be determined as per the position assigned to them in the select list approved by the Government."

22. The 2012 Order was superseded by OPS (MR

and CS) (Armed), Order 2021 w.e.f. 04.2.2021. Though

Order 25 deals with inter-se seniority among

appointees yet it does not say anything as to the inter

group seniority among direct recruits, promotees and

limited competition (selection appointees). The

impugned gradation list was published on 27.9.2016

i.e. after coming into force of the 2016 amendment to

the 2012 Orders. In other words, the gradation list

was prepared when the amended order was in force. As

already stated, the amended order substituted the

existing Clause-6 of Order 25 which provided that

promotees of a calendar year shall be en-bloc senior to

the direct recruits of that calendar year. No other Rule

or executive instruction was placed before this Court

governing this aspect.

23. On the above basis, it is forcibly contended by

Mr. Mohanty that since the OACP Amendment order,

2016 had already come into force as on the date of

coming into force of the final gradation list of Deputy

Subedars prepared on 14.8.2019, the amended orders

23(5) and 23(6) are to be applied which prescribe

fixation of inter se seniority by substituting the earlier

Order 23(6) on the basis of select list. Learned State

counsel, in reply, argues that the fixation of inter se

seniority has to relate back to the time when the

concerned employee(s) were borne in the cadre. In

other words, the prevailing rules governing the inter-se

seniority has to be applied and not the Rules in vogue

during preparation of the gradation list.

24. This Court has given its anxious consideration

to the rival contentions. It is stated at the cost of

repetition that in so far as the Petitioner and Opp.Party

No.6 are concerned, both of them were appointed as

Deputy Subedar of Police in the calendar year, 2013

with the Petitioner being a direct recruit, and the

Opp.Party No.6, a promotee. At that time, the 2012

order was in force. Mr. Mohanty has heavily relied

upon Order 23(5), which reads as follows;

"23(5) Inter se seniority of direct recruit Sub-Inspector of Police (Armed) shall be in the order in which their names are arranged in the select list prepared by the Commission"

25. This, according to Mr. Mohanty makes the

Petitioner senior to the Opp.Party No.6. This Court is

unable to accept such contention for the reason that

bare reading of Sub-order (5) would reveal that the

same relates specifically to the inter-se seniority of

direct recruits of S.I. of Police (Armed) and does not say

anything as regards the inter-group seniority. As

already stated, appointment to the post of S.I. of Police

(Armed) can be by way of direct recruitment, limited

departmental competitive examination and promotion.

Sub-Order (5) does not say anything as regards the

fixation of seniority among these three sources of

appointment. However, Sub-Order (6) does so in the

following words;

"All candidates appointed to the posts by promotion shall en-bloc be senior to candidates appointed by way of Limited Departmental Competitive Examination in the same year."

26. Read plainly, it means the promotees shall be

en-bloc senior to the other two groups and those

appointed by way of limited departmental competitive

examination shall be en-bloc senior to the direct

recruits. This, in short, was the rule governing the

inter se as well inter-group seniority of S.I. of Police

(Armed) in the calendar year 2013 when both

Petitioner as well as Opp.Party No.6 were appointed as

such. According to the Petitioner, the relevant date

would be the date on which the gradation list was

prepared. This Court is not persuaded to accept the

argument as it would lead to a fallacious position in

that the seniority as already fixed by virtue of the

existing rules would perforce be altered. In any event,

the amendment rules which came w.e.f. 16.9.2016

would always be prospective in their operation. So,

only because the gradation list was prepared long after

the appointment of the concerned candidates cannot

mean that the rule governing their inter-se seniority at

the time of their appointment would have no

application. It is trite law that inter se seniority is to be

governed by the existing rules. Therefore, the date of

preparation and finalization of the gradation list,

supposed to reflect the seniority of the incumbents,

would be inconsequential. Otherwise, it would result in

nullifying the effect of a particular rule that was

already in force at the relevant time. The argument

advanced to the contrary is therefore, not acceptable.

27. From a conspectus of the analysis and

discussion made, it is evident that both the Petitioner

and Opp.Party No.6 having been appointed during the

calendar year 2013 would be subject to the 2012

order. The subsequent amendments to the rule would

have no relevance. Viewed thus, the Opp.Party No.6

being a promotee was rightly placed above the

Petitioner, who is a direct recruit irrespective of their

dates of appointment/joining. This Court is therefore,

not persuaded to interfere with the impugned

gradation list.

28. In the result, this Court finds no merit in the

Writ Petition, which is therefore, dismissed.

29. This judgment shall govern the connected writ

applications, which are also dismissed.

.................................. Sashikanta Mishra, Judge

Reason: AuthenticationAshok Kumar Behera Location: High Court of Orissa, Cuttack Date: 19-Nov-2025 10:57:39

 
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