Punjab-Haryana High Court
Chander Bhan vs State Of Haryana And Others on 23 April, 2024
Neutral Citation No:=2024:PHHC:055639
1
RSA-299 of 1996 (O&M)
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
RSA-299 of 1996 (O&M)
Reserved on: 16.04.2024
Pronounced on: 23.04.2024
Chander Bhan
......Appellant
Versus
State of Haryana and others
......Respondents
CORAM: HON'BLE MR. JUSTICE NAMIT KUMAR
Argued by: - Mr. Naveen Daryal, Advocate, and
Mr. Vivek Daryal, Advocate,for the appellant.
Mr. Saurabh Mohunta, DAG, Haryana.
NAMIT KUMAR, J.
1. This Regular Second Appeal is directed against the
judgment and decree 05.09.1994, passed by the Court of learned
Additional District Judge, Karnal, whereby appeal preferred by the
respondents-defendants against the judgment and decree dated
24.08.1994, passed by the Court of learned Sub Judge Ist Class, Karnal,
has been accepted and suit of the appellant-plaintiff for declaration, has
been dismissed.
2. Parties to the lis are being referred as per their status
before the trial Court. Brief facts of the case are that plaintiff filed a
suit for declaration with consequential relief of injunction on the plea
that he joined as clerk in PWD, B&R branch, on 06-09-1972. The
appointment of the plaintiff was made on the recommendations of the
Haryana Subordinate Services Selection Board, vide letter no. 191
1 of 8
Neutral Citation No:=2024:PHHC:055639
RSA-299 of 1996 (O&M)
dated 12-08-1971. Total 89 candidates i.e. 72 belonging to the General
category and 17 belonging to the reserve category were recommended.
The plaintiff belongs to reserved category. The Superintending
Engineer, Ambala circle prepared the seniority list of the clerks of
Ambala Circle. Initially the plaintiff was shown at Serial no.54. The
plaintiff made representation and he was placed at serial no.51 of the
seniority list as it stood on 31-08-1981. The above seniority list was not
prepared correctly. The plaintiff made representation but the same was
again rejected by the departmental authorities. The plaintiff was
granted the selection grade in the pay scale of Rs.480-760 in the year
1983. The Superintending Engineer, Ambala Circle PWD B&R
Ambala Cantt issued a show cause notice dated 07-08-1991 for
withdrawal of the selection grade from the plaintiff. Plaintiff submitted
detailed reply to the show cause notice. But without considering the
reply/representation of the plaintiff, the same was rejected vide order
dated 04-01-1990. The selection grade awarded to the plaintiff was
withdrawn vide order dated 11.01.1990. It was further ordered to refix
the pay of the plaintiff and to effect recovery from the pay of the
plaintiff. Plaintiff assailed the impugned order dated 11.01.1990 on the
ground that the Superintending Engineer Ambala circle had not
prepared the seniority list in accordance with the roster issued by the
Government of India and the Chief Secretary to Haryana Government.
The persons belonging to the Scheduled Castes should have been
assigned the seniority at serial no.4, 8, 14, 18, etc. The Superintending
Engineer, Ambala Circle has not finalized the seniority list of clerks up
2 of 8
Neutral Citation No:=2024:PHHC:055639
RSA-299 of 1996 (O&M)
to the year 1981. In the meantime, 19 persons left the job. The seniority
list was finalized which has adversely effected the placement of the
plaintiff in the seniority list. Name of the plaintiff should have been
shown above to S/Shri Daya Nand Garg, Babu Ram, Mange Ram,
Basawa Ram, Godhu Ram, Shanti Saroop, Prabh Daya. and Ram
Singh. The plaintiff has been reduced in rank by way of wrong fixation
of the seniority, whereas the juniors to plaintiff have been promoted to
the rank of S.D.C in the year 1988. Thus, the plaintiff suffered his
status and financial loss. The representation of the plaintiff for
assigning him the correct seniority in accordance with the instructions
of the Chief Secretary to the Government of Haryana vide letter dated
09.02.1979 and 16.12.1980, has been wrongly rejected by the
Superintending Engineer. It is further alleged that the defendants are
bent upon to effect recovery from the plaintiff and the selection grade
of the plaintiff has been illegally withdrawn vide order dated
11.01.1990. Hence plaintiff has brought this suit for declaration that the
order dated 11.01.1990, passed by the Superintending Engineer,
Ambala is illegal and not binding on the rights of the plaintiff and the
plaintiff is entitled to get restored all the benefits withdrawn in the garb
of the impugned order.
3. Defendants contested the suit on the plea that seniority of
the plaintiff was rightly fixed as it stood on 31.08.1981. Before
preparing the seniority list, objections were invited by the competent
authority. The plaintiff was considerably benefited as initially his name
was proposed at 54, but in the final list his name was shown at serial
3 of 8
Neutral Citation No:=2024:PHHC:055639
RSA-299 of 1996 (O&M)
no.51. The representation of the plaintiff with regard to the fixation of
seniority was rejected on 05-09-1986. So the claim of the plaintiff at a
belated stage is not maintainable. It is further submitted that S/Shri
Jagdish, Jai Singh, Om Parkash, Gurdasa, Tara Chand and Rati Ram
felt aggrieved with their fixation of seniority. The seniority of Jai Singh
and Gurdasa was fixed in accordance with the civil court decree. S/Shri
Jagdish, Om Parkash, Tara Chand, Rati Ram were also granted
seniority in view of the Board's seniority as well as benefit of military
service. With this development the seniority was granted to these six
incumbents. However, before revising the seniority list, defendant no.2
had invited objections. After hearing the objections seniority was
granted to Shri Jagdish etc. As a consequence of granting seniority to
them, the plaintiff and five others were deprived of the selection grade
being the junior most. Before depriving them of selection grade, they
were given opportunity of making representation, and after considering
their representation the impugned order for withdrawal of selection
grade from the plaintiff was passed. So there is no illegality in the order
dated 11-01-1990 vide which the selection grade of the plaintiff has
been withdrawn, as a result of seniority granted to those persons above
the plaintiff. The defendants also raised preliminary objections that the
plaintiff is estopped from seeking any relief and that the suit is bad for
not impleading necessary parties. With these pleas, defendants prayed
for the dismissal of the suit.
4 of 8
Neutral Citation No:=2024:PHHC:055639
RSA-299 of 1996 (O&M)
4. Plaintiff filed replication to the above written statement,
wherein the pleas raised in the written statement were controverted and
those of the plaint were re-affirmed.
5. From the pleadings of the parties, the following issues
were framed vide order dated 05-09-1991:-
1. Whether the order dt. 11.1.1990 passed by
Superintending Engineer, Ambala PWD B&R by
which the selection grade of Rs. 480-760 was
withdrawn and orders passed to refix the pay and
effect from plaintiff is illegal, void, abinitio and
not binding on the plaintiff and the same is liable
to be set aside, as alleged? OPP.
2. Whether the plaintiff is entitled to benefit
thereto ? OPP
3. Whether plaintiff is estopped from filing the
present suit? OPD
4. Whether the suit is bad for want of notice under
Section 80 CPC? OPD
5. Relief.
6. The parties led their respective evidence. The Court of the
first instance, after appreciating evidence on record decreed the suit
filed by the plaintiff vide judgment and decree dated 24.08.1994.
7. Feeling aggrieved against the said judgment and decree of
the trial Court, respondents preferred an appeal before the lower
appellate Court, which has been accepted vide judgment and decree
dated 05.09.1995. Hence, this Regular Second Appeal by the
appellant-plaintiff.
8. Learned counsel for the appellant contended that thelower
Appellate Court without appreciating the evidence on record reversed
the well-reasoned judgment of the trial Court. He further contended
5 of 8
Neutral Citation No:=2024:PHHC:055639
RSA-299 of 1996 (O&M)
that lower Appellate Court failed to appreciate that no reason for
withdrawal of the selection grade has been disclosed in the impugned
order. He further contended that judgment and decree of the lower
Appellate Court being based on surmises and conjectures is liable to be
set aside.
9. On the other hand, learned counsel for the respondents-
State has supported the judgment and decree of the lower Appellate
Court. He further contended that selection grade was admissible to first
20% of the members of the cadre and appellant did not fall in that ratio,
therefore, the selection grade was withdrawn from him.
10. I have heard learned counsel for the parties and perused
the record.
11. Perusal of the record shows that plaintiff-appellant joined
as Clerk in the PWD, B&R Branch, on 06.09.1972 on the
recommendations of the Haryana Subordinate Services Selection Board
vide letter dated 12.08.1971. Initially, in the provisional seniority list,
name of the appellant was proposed at serial No.54. After considering
the representation of the appellant, in the final seniority list (Ex.D3)as it
stood on 31.08.1981 (Ex.P4), name of the appellant was placed at serial
No.51. However, plaintiff-appellant, dissatisfied with the seniority list
(Ex.D3) moved a representation for refixation of his seniority, which
was rejected by the department on 05.09.1986 and impugned order was
passed on 11.01.1990. The lower Appellate Court has rightly held that
suit of the plaintiff-appellant being filed after three years i.e. on
24.03.1990 was beyond limitation and was wrongly decreed by the trial
6 of 8
Neutral Citation No:=2024:PHHC:055639
RSA-299 of 1996 (O&M)
Court.Moreover, order dated 11.01.1990 was passed after issuing
show-cause notice to the plaintiff and after considering his
reply.Therefore, impugned order dated 11.01.1990, whereby selection
grade earlier granted to the appellant was withdrawn, passed by the
respondents, based on the said seniority list was legal and valid.
Further the appellant has failed to prove that his case was covered
under the instructions of the Haryana Government dated 09.02.1979
regarding reservation policy. Satish Kumar DW1 in his cross-
examination has admitted that they have prepared roster for the
candidates belonging to the Scheduled Castes and candidates belonging
to general category separately. Seniority of S/Sh. Jagdish, Jai Singh,
Gurdas, Tara Chand and Rati Ram, belonging to general category and
Sh. Om Parkash belonging to Scheduled Caste has been refixed
pursuant to the civil Court decree and as a benefit of military service.
Plaintiff-appellant in his cross-examination has admitted that some of
them have obtained seniority as a result of Court's judgment and
seniority to other persons was granted by the Government and they
have been granted the benefits of seniority rightly and selection grade
has also been rightly granted to them. Further, while granting selection
grade to 20% of the cadre post, no benefit of reservation can be claimed
as the said benefit is granted to senior-most employees in the seniority
list who fall within 20% of the cadre post. This Court does not find any
illegality or perversity in the judgment of the lower Appellate Court.
12. No question of law muchless substantial question of law
arises for consideration in the present appeal.
7 of 8
Neutral Citation No:=2024:PHHC:055639
RSA-299 of 1996 (O&M)
13. Dismissed.
14. Pending application(s), if any, stand disposed of
accordingly.
(NAMIT KUMAR)
23.04.2024 JUDGE
R.S.
Whether speaking/reasoned : Yes/No
Whether Reportable : Yes/No
8 of 8
