Bhagwati, J. - (1.) This appeal by certificate is directed against the judgment of the High Court of Delhi allowing the writ petition of respondent No. 1 and striking down the validity of the seniority list issued by the appellant placing the first respondent below respondent Nos. 3 to 9 in the seniority list. The controversy arising in the appeal lies in a narrow compass but in order to arrive at its correct determination, it is necessary to state briefly a few facts leading to the filing of the appeal.
(2.) The first respondent was recruited to the Indian Administrative Service through a competitive examination held in 1955 and according to R. 3(3)(a) of the Indian Administrative Service (Regulation of Seniority) Rules, 1954 (hereinafter referred to as the 'Seniority Rules'), he was assigned the year 1956 as the year of allotment to the Service. He was posted in a junior post on recruitment through the Indian Administrative Service and on 21st August, 1961 he started officiating in a senior post. Respondent Nos. 3 to 9 were on the other hand members of the Gujarat State Civil Service and they were promoted to the Indian Administrative Service and they started officiating continuously in the senior post in the Service w.e.f. 9th June 1961 so far as respondent Nos. 3 to 7 were concerned and with effect, from 29th August 1961 so far as the remaining respondents, namely, respondent Nos. 8 and 9 were concerned. The year of allotment given to respondent Nos. 3 to 9 was the same as that of respondent No. 1, namely, 1956 and that was given in accordance with the provisions of R. 3(3)(b) of the Seniority Rules. The seniority amongst direct recruits through competitive examination and promotees from the State Civil Service was governed by the Seniority Rules and according to the first respondent, since they were all assigned the same year of allotment, the first respondent as a direct recruit through a competitive examination was entitled to rank higher in seniority than respondent Nos. 3 to 9 who were promoted from the State Civil Service. But, when the gradation list as on 1st January, 1963 was issued by the Government of India, the first respondent found that the Government of India had placed respondent Nos. 3 to 9 as senior to him in the gradation list, on the ground that they had started officiating in a senior post in the Service earlier than the first respondent. The first respondent thereupon made several representations to the Government of India against the fixation of his seniority vis-a-vis respondent Nos. 3 to 9 but the Government of India ultimately rejected his representation by a communication dated 7th October, 1966. The first respondent thereupon filed a writ petition in the High Court of Delhi challenging the validity of the gradation list showing him as junior to respondent Nos. 3 to 9. The writ petition came up for bearing before a single Judge of Delhi High Court and the learned Judge rejected the contentions of the first respondent and dismissed the writ petition. Respondent No. 1 thereupon preferred a Letters Patent Appeal before a Division Bench of the Delhi High Court and the Division Bench did not agree with the view taken by the learned single Judge and held that the first respondent was entitled to seniority over respondent Nos. 3 to 9 and that the Government of India was wrong in placing him below respondent Nos. 3 to 9 in the gradation list. The Division Bench on this view allowed the Letters Patent Appeal and issued a writ directing that the gradation list be corrected by showing the first respondent as senior to respondent Nos. 3 to 9. The Union of India thereupon preferred the present appeal on the basis of certificate granted under Art. 133(1)(c) of the Constitution.
(3.) The short question which therefore arises for consideration is as to the relative seniority of the first respondent vis-a-vis respondent Nos. 3 to 9. Since the only rules in force for determining inter se seniority of officers in the Indian Administrative Service, at the material time were the Seniority Rules, it is necessary to refer to them for the purpose of resolving this question. Rule 4 of the Seniority Rules laid down the principles for governing inter se seniority of officers in the Indian Administrative Service and this Rule as it originally stood at the time, of promulgation of the Seniority Rules on 8th September, 1954 was in so far as material in the following terms: "Rule 4. Seniority of Officers.- (1) The seniority of officers inter se shall be determined in accordance with the provisions hereinafter contained in this Rule. (2) The seniority of officers in service at the commencement of these rules shall be as has been determined or may be determined by the Central Government in accordance with the orders and instructions in force immediately before the commencement of these rules. Provided that where the seniority of an officer appointed in accordance with sub-rule (1) of Rule 8 of the Recruitment Rules has not been determined before the commencement of these rules, his seniority shall be determined in accordance with the provision in sub-rule (3). (3) The seniority of officers appointed to the service after the commencement of these rules who are assigned the same year of allotment shall be in the following order that is to say: (i) Officers appointed to the service on the results of a competitive examination in accordance, with rule 7 of the Recruitment Rules ranked inter se in accordance with Rule 10 of the Indian Administrative Service (Probation) Rules, 1954; (ii) Officers appointed to the service by promotion in accordance with sub-rule (1 ) of Rule 8 of the Recruitment Rules ranked Inter se in the order of the date of their appointment. Provided that if the date of appointment of more than one such officer is the same their seniority inter se shall be in the order in which their names are arranged on the date of 'their appointment to the Service in the Select List prepared having regard to the requirements of the Indian Administrative Service (Appointment by Promotion) Regulations framed under sub-rule (1) of Rule 8 of the Recruitment Rules." Now if this Rule 4 had continued in the same form in which it was originally promulgated, there can be no doubt that under sub-rule (3) of that Rule, respondent No. 1 being a direct recruit appointed on the result of a competitive examination would have clearly been senior to respondent Nos. 3 to 9 who were promotees from the State Civil Service. Sub-rule (3) of R. 4 would have clearly applied to determine their inter se seniority, because they were all assigned the same year of allotment, namely, 1956 and according to sub-rule (3) of R. 4, direct recruits through competitive examination were en bloc entitled to seniority over promotees from the State Civil Service having the same year of allotment. But, by a notification dated 11th April, 1958, R. 4 was amended by the substitution of a new sub-rule (3) in place of the old one and this new sub-rule (3) so far as relevant provided inter alia as follows: "Sub-Rule 3. The seniority of officers appointed to the service on or after the day of April 11, 1958, who are assigned the same year of allotment shall be in the following order, that is to say - (i) Officers appointed to the service on the results of a competitive examination in accordance with Rule 7 of the Rectt. Rules and officers appointed to the service by promotion in accordance with sub-rule (1) of Rule 8 of those Rules ranked inter se in the order of the dates on which they start officiating continuously in senior posts, the date of officiation in the case of the latter officers being the same as the date taken into account for the purpose of assignment of year of allotment under sub-rule (3) of Rule 3:- Provided that - (a) the seniority inter se of officers appointed to the service on the results of a competitive examination in accordance with Rule 7 of the Recruitment Rules and ranked in accordance with Rule 10 of the Indian Administrative Service (Probation) Rules, 1954 shall not be affected; (b) Where the date of commencement of continuous officiation in a senior post of an officer appointed to the service in accordance with Rule 7 of the Recruitment Rules is the same as that of an officer appointed to the service under sub-rule (1) of Rule 8 of those rules, the former shall rank senior to other officer: (c) Where the date of commencement of continuous officiation in senior posts of more than one officer appointed to the service in accordance with sub-rule (1) of Rule 8 of the Recruitment Rules is the same, their seniority inter se shall be in the order of their dates of appointment to the service, and where the date of appointment is also the same, in the order in which their names are arranged on the date of their appointment to the service in the select list prepared having regard to the requirements of the Indian, Administrative Service (Appointment by Promotion), Regulations framed under sub-rule (1) of Rule 8 of the Recruitment Rules." This new sub-rule (3) was on its plain terms prospective in operation and it governed the inter se seniority of only those officers appointed to the Indian Administrative Service on or after 11th April 1958 and did not apply for determining inter se seniority where one or more of the competing officers were appointed prior to 11th April, 1958. This was clear enough on a plain grammatical construction of the new sub-rule (3) but the Government of India thought that its intention should not be left in any doubt whatsoever and therefore on 13th August, 1958 the Government of India again amended Rule 4 by substituting sub-rule (3). The new sub-rule (3) introduced by this amendment substantially reproduced the original sub-rule (3) for determining inter se seniority of officers appointed before 11th April 1958 and so far as the determination of inter se seniority of officers appointed on or after 11th April 1958 was concerned, the amendment inserted a new sub-rule (4) after sub-rule (3) which substantially laid down the same provisions as the sub-rule (3) introduced by the amendment of 11th April 1958. Obviously, the object of making this amendment on 13th August 1958 was to clarify that the principle of seniority laid down in the original sub-rule (3) would continue to apply for determining inter se seniority of officers appointed prior to 11th April 1958 and the inter se seniority of officers appointed on or after 11th April 1958 would be governed by the principle of seniority laid down in sub-rule (3) introduced by the amendment of 11th April 1958.;