P C PATEL Vs. T H PATHAK

JUDGEMENT

(1.) This appeal by special leave is directed against a judgment of the Gujarat High Court dated February 28, 1975, in a writ petition filed by Smt. T. H. Pathak and nine others, who are now arrayed as respondents Nos. 1 to 10 and will hereafter be referred to as the writ petitioners. They were appointed as clerks or accounts clerks from June 19, 1963 to January 12, 1967, on a temporary basis, in the office of the Director of Civil Supplies (Accounts), Gujarat, and were promoted to higher posts thereafter. They claimed that there was no rule or order until March 1, 1969, requiring that appointments on their posts shall be made through the Gujarat Public Service Commission, so that their appointments were outside the purview of the Commission and were regular. The State Government however made the Gujarat Non-Secretariat Clerks, Clerk-typists and Typists (Direct Recruitment Procedure) Rules, 1970, hereinafter referred to as the Rules, on April 17, 1970, and issued instructions for their enforcement, including instructions for determination of their seniority. That was followed by a resolution dated April 15, 1971, in which it was stated that the seniority of the candidates who were to be selected for the posts of clerks, clerk typists and typists under clause (1) (a) of Rule, 29, shall be determined from April 17, 1970, as if their allotment and/or appointment was from that date irrespective of the question whether they were in service or not, and their names shall be arranged in a common seniority list in order of merit, in accordance with the principles laid down in the Rules. The writ petitioners felt aggrieved against the provisions of the Rules and the Government instructions, as well as the seniority list which was published thereunder on April 18, 1974. They prayed for a direction requiring the authorities concerned to treat their service as regular, for quashing the aforesaid resolution dated April 15, 1971, and for a direction that their seniority may be fixed on the basis of the dates on which they had joined their respective posts.

(2.) The respondents to the writ petition traversed the contentions of the writ petitioners in their replies. The State Government stated in its reply that the writ petitioners were not recruited through proper channel even though the Centralised Recruitment Scheme was in existence and was applicable to their office with effect from January 21, 1963, that they did not come through the employment exchanges, that their appointments were by way of a stop-gap arrangement pending recruitment through Centralised Recruitment Scheme or the Public Service Commission, and that as they were "irregularly appointed" their services could be terminated at any time. It was pleaded that it was for that reason that the Government made a provision in rule 29 of the Rules, on humanitarian considerations, to regularise the appointments in accordance with the provisions of the rules. It was accordingly contended that the writ petitioners could not claim seniority from the dates of their irregular appointments and their service, for purposes of seniority, could only be counted from April 17, 1970.

(3.) The High Court took the view that the Centralised Recruitment Scheme was not applicable when the writ petitioners were appointed in the Directorate of Civil Supplies (Accounts) or in the office of the Deputy Director of Civil Supplies (Accounts), and that their posts were also not within the purview of the Gujarat Public Service Commission until March 1, 1969. The High Court therefore held that the appointments of the writ petitioners were regular and were not required to be regularised under Rule 29 of the Rules. It held that the State Government had no power to issue the circular under Rule 30 of the Rules for "allotment" and fixation of seniority of the writ petitioners, and the instructions contained in the resolution dated April 15, 1971 were not applicable to them. It accordingly allowed the writ petition, struck down the seniority list dated April 18, 1974, directed the State Government and the Director of Civil Supplies (Accounts) to treat the service of the writ petitioners as regular from the dates when they were appointed initially, not to apply the instructions contained in the resolution dated April 15, 1971 to them, to compute their seniority from the dates of their respective initial appointments and to fix their seniority afresh on that basis. The appellants, who claim to have been appointed regularly from the very beginning, and challenge the appointments of the writ petitioners as irregular, feel aggrieved, and this is how the present appeal has come up for consideration before us.