BACHAWAT J. : - (1.) THE following Judgment of the court was delivered bv
(2.) THE petitioner is employed on the Northern Railway as an enquiry and reservation clerk in the grade of Rs. 150-240. In January 1965 several posts of enquiry-cum reservation clerks were upgraded, 11 posts being raised to the grade of Rs. 370-475, 18 posts to the grade of Rs. 250-380 and 26 posts in the grade of Rs. 205-280. As a result of the up_grading the revised cadre of enquiry-cum- reservation clerks on the Northern Railway consisted of the following non-gazetted posts:- JUDGEMENT_212_AIR(SC)_1969Html1.htm The promotion of non-gazetted railway servants is governed by Ch. II of the Indian Railway Establishment Manual and the rules made by the Railway Board from time to time under r. 157 of the Railway Establishment Code. Promotion to selection posts has to be made from a panel of selected employees prepared by a selection board and approved by the competent authority. For making the selection, eligible staff up to four times the number of anticipated vacancies are called for written and viva voce tests under r. 9 (d) of Ch. 11. By letter No. E(NG) 62 PM 1/91/dated 10/07/1964 the Railway Board directed that `the number of persons to be placed on a panel should be equal to the existing and anticipated vacancies, plus 25% thereof for unforeseen vacancies. Anticipated vacancies connote only those which are likely to arise due to normal wastage during the currency of the panel. The currency of the panel for non-gazetted selection posts should be two years from the date of the approval of the same by the competent authority or till exhausted whichever is earlier.` On 22/01/1965 under orders of the General Manager.Northern Railway 152 enquiry-cum-reservation clerks were asked to appear in tests for selection to the posts of reservation supervisors in the grade of Rs. 250-380. The petitioner who ranked 113 in order of seniority was allowed to appear in the tests. As a result of the oral and written tests a panel of 38 persons was drawn up on 7/07/1965, and was published in the Railway Gazette on 1/08/1965. The petitioner was one of the selected candidates and his name was shown as No. 33 in the panel. A note at the foot of the panel intimated to the staff concerned that `the mere fact that their names are on the panel will not confer upon them any right for permanent absorption as a reservation supervisor.` In calling 152 persons for the. selection, the General Manager, Northern Railway proceeded upon the footing that 38 persons had to be placed on the panel and 4 times 38, that is to say 152 persons should be asked to appear in the tests. According to him there were 18 immediate vacancies in the posts of reservation supervisors due to upgrading, 1 anticipated vacancy due to retirement and 11 anticipated vacancies on account of promotion due to upgrading of 11 posts in the next higher grade of chief reservation inspector. The figure 38 is the total of 18 plus 1 plus 11 plus 25% thereof. The view that anticipated vacancies included 11 vacancies on account of promotion due to the upgrading of 11 posts in the next higher grade was supported by the prevailing practice in the Northern and other Railways.
(3.) THE Railway Board received several complaints and representations regarding the constitution of the panel. By an order dated 16/09/1965 (annexure H) the Railway Board decided that the panel of 38 persons was irregularly drawn up and that there should be a panel of 24 persons only for promotion to the grade of Rs. 250-380 to cover 18 upgraded vacancies, 1 vacancy on account of retirement and 5 vacancies representing 25% for contingencies and the field of selection should be restricted to 24-4-96 and not 152 persons. Accordingly the panel already published should be operated only in respect of the first 24 persons and that the names of the remaining 14 persons should be deleted forthwith. THE Board directed that action should be taken to form a panel for filling up 1 1 upgraded posts in the grade of Rs. 370-475 and thereafter a further selection should be held for filling up the resultant vacancies in the grade of Rs. 250-380. By an order dated 3/11/1965 (annexure K) the General Manager, Northern Railway implemented the decision and directed that the panel formed on 7/07/1965 was to be operated upto the first 24 persons only and that the names of the remaining 14 persons including the petitioner should be treated as deleted from the panel. By another order dated 4/10/1966 (annexure N) the General Manager, Northern Railway decided to hold a selection for filling up the resultant vacancies in the grade of Rs. 250-380. Having regard to the number resultant vacancies, the petitioner is not eligible for being called for selection under Annx. `N`. In this writ petition the -petitioner alleges that the orders under Annexures H; K and N have violated his fundamental rights under Articles 14 and 16 of the Constitution, and he asks for the issue of appropriate writs restraining the respondents from enforcing those orders and directing them tomake promotions to posts in the grade of Rs. 2,50,380.00 in accordance with the panel published in the Gazette on 1/08/1965. Counsel for the petitioner contended that the Railway Board or the General Manager had no power to amend the panel published on 1/08/1965. We are unable to accept this contention. The point was not taken in the petition. When the contention was raised at the hearing of the petition, the learned Solicitor-General drew our attention to the letter of the Railway Board No. E/52/PM 2-34 dated 4/08/1953. On the subject of cancellation or amendment of approved panels the Railway Board directed by this letter `that the panels once approved should not be cancelled or amended without reference to the authority next above the one that approved the panel.` There is no controversy that the Railway Board had power to issue this general direction under r. 157 of the Railway Establishment Code. In the present case the General Manager, Northern Railway was the authority approving the panel. The Railway Board was the authority next above him. Under the general direction issued by the Board in its letter dated 4/08/1953, the General Manager was competent to amend the panel with the approval of the Railway Board. In Srivastava v. N. E. Railway(1) the court held that an amendment of an approved panel in accordance with a similar rule was in order.;