Sher Singh & Ors Vs. Union of India & Ors [1995] INSC 565 (16 October 1995)
Faizan Uddin (J) Faizan Uddin (J) Bharucha S.P. (J) Majmudar S.B. (J) Faizan Uddin, J.
CITATION: 1995 SCC (6) 515 JT 1995 (8) 323 1995 SCALE (6)4
ACT:
HEAD NOTE:
1. The short question that arises for consideration in this appeal is whether the appellants who are qualified Librarians employed in the University of Delhi and its constitutent colleges in different grades are entitled to the parity in the pay scales between the professional library staff and the teaching staff of the University of Delhi and its colleges recognised and established sicne January, 1961.
2. The appellants case is that in the year 1957 the University Grants Commission constituted a Committee appointed by University Grants Commission, respondent No. 2 under the Chairmanship of Dr. S.R. Ranganathan. The said Committee recommended that the status and the salary scales or the library staff should be the same as that of the teaching and research staff. Further case of the appellants is that in the year 1961 University Grants Commission, the respondent NO. 2 took decision to give effect to the aforesaid recommnedations of Ranganathan Committee.
Consequently, the respondent No. 2 conveyed its decision to the University of Delhi, respondent No. 3 by its letter dated January 18, 1961 that professionally qualified library staff are for purposes of slalary revision to be treated as academic staff. The respondent No. 2 revised the scales of pay of different categories of professionally qualified library staff equating them with the corresponding categories of the teaching staff in the University and its colleges by its letter dated 1.5.1962. In the year 1968 when there was further revision of the pay scales of the teaching staff as well as the professionally qualified library staff, the parity was maintained between the two classes. The appellants have further stated that the Third Central Pay Commission also reiterated the principle of parity in regard to the scales of pay of school Librarians which was accepted by the Central Government, respondent No. 1 herein.
Consequently, the respondent No. 2 by its letter dated 11.1.1974 conveyed the decision of the respondent No. 1 to the respondent No. 3, the University of Delhi to revise the pay scales of teachers of the University of Delhi the pay scales of teachers of the University of Delhi and its colleges with effect from 14.1.1973. Appellants further case is that in the year 1974 the University of Delhi appointed two Committees - one under the Chairmanship of the then Pro Vice Chancellor, Prof. V.P. Dutt and the other under the Chairmanship of Prof. A.N. Kaul and both these Committees recommended continuance of the said parity in the pay scales and allowances of the Librarians with that of the teaching staff, consequently the Executive Council of the University adopted these recommendations in its resolutions dated 10.4.1974 and 23.5.1974. Again in the year 1977 on the recommendations of respondent No. 2, Union of India, respondent No. 1 ultimately decided to revise the scales of pay of Librarians in Central Universities and in the colleges of the University of Delhi vide its letter dated 7.1.1977.
3. The appellants grievance is that the respondent NO. 1 abruptly and arbitrarily disturbed the parity of the pay scales of the teaching staff and the library staff axcept the LIbrarian of the University of Delhi with retrospective effect from 1.1.1973 and with a single stroke on pen the parity enjoyed by the said categories of professonal library staff from 1961 till 1977 was done away with retrospectively with effect from 1.1.1973. Consequently, the appellants made several representations to the respondent No. 1 and 2 as well as to the Minister of Education in response to which the respondnet No. 2 replied that the matter was under consideration of the Government.
However, the respondent no. 1 restored the parity prospectively with effect from 1.4.1980 instead of 1.1.1973. In the meanwhile in the year 1979 the respondents and referred the question to a Committee for upgradation of the scales of the professional library staff who possessed the qualifications prescribed by respndent No. 1. There was no fruther response till the year 1980 from the respondents. The appellant No. 67, therefore, made representation on 12.2.1980 to the then Union Minister of Education and another representation on 28.4.1981 but no response was received. The appellants ultimately filed a Civil Writ Petition No. 2312/1981 in the High Court of Delhi which was dismissed in limine on 13.10.1981 which led to the filing of this appeal by the appellants.
4. The respondents have opposed the claim of the appellants. The Under Secretary in the Ministry of Education and Culture has filed Counter-Affidavit on behalf of the Union of India, respondent No. 1 opposing the case set up by the appellants. In the Counter-Affidavit it has been stated that the sanction of idetical scales to the teaching staff and the library staff in the Delhi University and its colleges were just co-incidental. The Committee for Library Staff and Physical Education personnel had not recommended parity in their pay scale with those of the Professors, Readers and Lecturers on account of the fact that educationsl qualifications, nature of work, duties and work- load and responsibilities of the two sets of employees are entirely different. It has been stated that it si not a fact that these scales were given to library staff because there existed some parity between them and that making the same scales avaliable tot he library staff was not based on any scientific justification. Regarding the recommendations of the Third Pay Commission it has been stated that the recommendation did not suggest absolute parity or proposed such parity as a principle in determining the pay scales of the library staff not it would be correct to say that each and every recommendation of the Third Pay Commission was accepted by the Government. It has been further stated that the Government subsequently reviewed the entire question and took the decision in principle to upgrade the scales of pay of Librarians and Director of Physical Educaiton in the Universities and colleges generlaly with effect from 1.4.1980 vide letter of Ministry of Education & Culture (Annexure 3) dated 15.12.1982 and this decison of the Government was implemented in all the Universities including the Delhi University after a process of consultation with the State Governments who are respnsible for the maintenance of most of the Universities in the country.
5. The respondent No. 2, University Grants Commission has also opposed the claim of the appellants by filing a separate Counter-Affidavit. The respondent No. 2 has alos taken almost the similar stand as the one taken by the respondent No. 1. It has been stated that the qualification is not the only criteria for determining the scales of pay for different categories of posts but other factors such as experience, nature of duteis and responsibilities and work- load, etc. has to be taken into account. The respondent No.2 has taken the stand that it cannot be said taht same qualifications are prescribed for the posts of library staff and the teachers in Delhi University and its colleges. It has been emphatically stated by the respondent No. 2 that the nature of work, duties and responsibilities as well as the type of experience and the period of work of the two sets of employees are altogether different and that both these categories can on no accont be equated.
6. Learned counsel for the appellants took pains in persuading us that the Librarian and Library staff play a vital role in the development of the institutions of higher learning and they are of real and immense help to research work and advance studies. The educational qualifications of the two sets of employees are also the same and, therefore, there is no reason to treat them differently and with discrimination. He submitted that the appellants have acquired a vested right ot have the scales of pay at par with the teaching staff of the University and its colleges which aprity had been given to them earlier on sound academic consideraitons and after due deliberations which they enjoyed for over a decade and a half since 1961 and that this vested right cannot be tgaken away except with an authority of law. Learned counsel submitted that having retard to the facts and circumstances of the case, as stated above, there was no justification with the Government to restore the parity only with effect from 1.4.1980 and not retrospectively with effect from 1.1.1973 when the same was disturbed.
7. After a serious and anxius consideraiton on the submissions made by the learneld counsel for the apepllants, according to us there appears to be no retionale or any justification in the claim of parity between the teaching staff and the library staff in the Delhi University and its colleges for the simple reason that the two sets of employees belonged to different categoeis of employees who stand on a different footing. The nature of duties, work- load, experience and respnsibilities of the two sets of employees in question are totally different from each other.
The teaching staff has to do some reseach work, deep study in their respective subjects and to make preparations for the daily lectures in the class rooms and other academic work while this is not so in the case of library staff. The experience of library staff is totally different from theone which is required for the teaching staff. Working pattern of the two sets of employees cannot be said to be identical so as to claim parity between the library staff and the teaching staff. If the Government as a matter of plicy had euated the library staff for the purposes of pay scales earlier for a certain period as contended by the appellants, they should be thankful to the Government as they could not have claimed the parity as of right. In any case that was the decision of the Government which had allowed the equation of pay scales during the period from 1961 to January 1, 1973. Later, if the Government had taken a policy decision to grant parity againt with effect from 1.4.1980 and not with retrospective effect from 1.7.1973 when it was disturbed there could be no legitimate grievance fro the same because the Government has the right ot change its policy from time to time, according to the administrative exigencies and demands of the relevant time. As a matter of fact the Courts would be slow in interfering with matters of Government Policy except where it is shown that the decision is unfair malafide or contrary to any statutory directions.
There will be no justification for the Court to interfere with the policy of the Government merely on the ground of change in the policy. If earlier the Government took a policy decision to grant parity to the library staff with the teaching staff it was the policy of the then Government and if for certain reasons the Government took a different policy decision to withdraw the parity and to enforce it again with effect from a certain date it will again be a matter of policy of the Government and it is not for the Courts to interfere with such policy decisions of the Government. Normally the Courts will not dictate the decision of the statutory authority in exercise of its discretion and formulation of its policies. The Court will not direct the statutory authority to exercise the discretion in a particular manner not expressly required by law. The Court can only command the satutory authority by a Writ of Mandamus to perform its duty by exercising the discretion according to law. This was also the view expressed by the Court in U.P. State Road Transport 239]. In the present case we find that there is no judicial or quasi-judicial duty or any obligation imposed on the Government to equate the library staff with the teaching staff, on the basis of which the enforcement thereof could be claimed by the appellants. In such a situation it cannot be siad that the Government did not act fairly or acted malafide so as to call for any interference by this Court invoking the power of Judicial Review.
8. For the reasons stated above we find no merit in this appeal. It is accordingly dismissed. No order as to costs.
