wp3894-2009-J.doc

AGK

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.3894 OF 2009

Atul Yadavrao Barapatre,

Age 42 years, r/at Gajanan Apartment

Room No.3, Tisgaon Road, Behind

Shiv Sena Office, Kalyan (East),

District Thane 421 305…  Petitioner

Vs.

1.University of Mumbai,

through the Registrar, D.N. Road,

Fort, Mumbai 400 023

2.The Joint Director Higher & Technical

Education, Elphinstone Technical

Institute, Dhobi Talao, Mumbai

3.State of Maharashtra,

through the Department of Higher & 

Technical Education, Mantralaya

Annexe, Mumbai 400 032…  Respondents

Mr.   Mihir   Desai,   Senior   Advocate   i/by   Ms.   Rishika 

Agarwal for the petitioner.

Mr. Rui A. Rodrigues for respondent No.1-University.

CORAM :AMIT BORKAR, J.

RESERVED ON :APRIL 30, 2026.

PRONOUNCED ON:MAY 7, 2026

1

ATUL

GANESH

KULKARNI

Digitally signed by

ATUL GANESH

KULKARNI

Date: 2026.05.07

11:50:15 +0530

wp3894-2009-J.doc

JUDGMENT:

1.By the present writ petition instituted under Articles 226 and 

227 of the Constitution of India, the petitioner has called in 

question the legality, correctness, and propriety of the order dated 

17 March 2009 passed by the learned College Tribunal, whereby 

the proceedings initiated by the petitioner came to be dismissed, 

and the action impugned therein was sustained. 

2.The brief facts giving rise to the present writ petition, as set 

out   by   the   petitioner,   may   be   stated   thus.   A   Government 

Resolution dated 15 June 1995 came to be issued by the State 

Government, whereby the Koshti community was identified and 

included in the category of Special Backward Class (SBC), and 

reservation   to   the   extent   of   2%   was   provided   for   candidates 

belonging   to   the   said   category.   The   petitioner   came   to   be 

appointed on 14 August 1996 as a Clerk with respondent No.1 

University against a post reserved for Scheduled Tribe category, 

namely Halba community. Subsequently, the caste claim of the 

petitioner was referred to the competent Caste Scrutiny Committee 

for verification. The Scrutiny Committee, by its decision rendered 

in the year 1997, invalidated the caste claim of the petitioner as 

belonging to Halba Scheduled Tribe and recorded a finding that 

the petitioner in fact belonged to the Koshti community, which was 

recognized as falling under the Special Backward Class category.

3.Being aggrieved by the order passed by the Caste Scrutiny 

Committee,   the   petitioner   along   with   two   similarly   situated 

employees approached this Court by filing separate writ petitions 

2

wp3894-2009-J.doc

challenging the invalidation of their caste claims. However, by an 

order dated 5 February 2004, the writ petition preferred by the 

present petitioner came to be dismissed. In the meanwhile, the 

State Government issued another Government Resolution dated 30 

June 2004 providing, inter alia, that those candidates who had 

been erroneously appointed against posts reserved for Scheduled 

Tribes prior to 15 June 1995, though subsequently found not to 

belong   to   the   Scheduled   Tribe   category,   would   be   granted 

protection against termination from service. 

4.Thereafter, respondent University constituted a Committee 

under the chairmanship of Shri Rajendra Goswami for considering 

the service status and continuation of the petitioner and two other 

similarly   situated   employees.   The   said   Committee,   upon 

consideration of the matter, recommended that the petitioner and 

the concerned employees be absorbed against posts meant for the 

Special Backward Class category in the University establishment. 

The recommendations of the Committee came to be accepted by 

the Management Council of the University, and the said decision 

was communicated to the petitioner by letter dated 25 May 2005. 

Thereafter, the petitioner came to be promoted to the post of 

Senior Typist by an office order dated 9 December 2005. The 

petitioner was accordingly treated as having been absorbed in 

service as an SBC category employee and continued to discharge 

duties in such capacity. By a further order dated 19 June 2006, the 

services of the petitioner were continued by the University. It 

further appears that the petitioner was subsequently issued a fresh 

caste certificate recognizing him as belonging to the SBC category 

3

wp3894-2009-J.doc

by the competent Caste Scrutiny Committee at Nagpur. 

5.It is the case of the petitioner that respondent University 

thereafter   received   a   communication   dated   13   February   2007 

issued   by   the   Desk   Officer,   Higher   and   Technical   Education 

Department, directing that the services of the petitioner and two 

other similarly situated employees be terminated. Apprehending 

coercive   action   on   the   basis   of   the   said   communication,   the 

petitioner approached this Court by filing Writ Petition No.486 of 

2007. During pendency of the said proceedings, the petitioner was 

served with an order dated 2 March 2007 terminating his services. 

On the very same date, a copy of the communication dated 13 

February   2007   was   also   furnished   to   the   petitioner,   which 

according   to   him   had   not   been   supplied   earlier,   though   the 

apprehension arising therefrom had already compelled him to 

invoke the writ jurisdiction of this Court. 

6.This Court, by an order dated 25 March 2008, directed the 

petitioner to avail of the alternative statutory remedy before the 

College Tribunal. Pursuant thereto, the petitioner approached the 

learned College Tribunal by instituting appropriate proceedings 

challenging   the   order   of   termination.   The   learned   College 

Tribunal, however, by its order dated 17 March 2008, dismissed 

the appeal preferred by the petitioner. Being dissatisfied with the 

said   adjudication   and   contending   that   the   Tribunal   failed   to 

properly appreciate the factual and legal aspects governing the 

controversy, the petitioner has instituted the present writ petition 

invoking the supervisory and extraordinary jurisdiction of this 

Court. 

4

wp3894-2009-J.doc

7.Mr. Desai, learned Senior Counsel appearing on behalf of the 

petitioner,   submitted   that   the   petitioner   was   never   continued 

against the very same post on which he was initially appointed 

under the Scheduled Tribe category and reflected as such in the 

reservation roster. According to the learned Senior Counsel, the 

petitioner possessed all requisite qualifications for holding the post 

in question and had rendered uninterrupted service for more than 

a decade with an unblemished record. It is further submitted that, 

in   recognition   of   his   satisfactory   service   performance,   the 

petitioner was also promoted to the post of Senior Clerk. Learned 

Senior   Counsel   would   contend   that   the   petitioner   was 

subsequently   absorbed   against   an   altogether   distinct   post 

earmarked for the Special Backward Class category in terms of the 

Government Resolution dated 15 June 1995. It is therefore urged 

that the continuation of the petitioner in service was not by way of 

any protective measure extended to employees appointed prior to 

15 June 1995, nor could such continuation be equated with the 

protection contemplated by the judgment of the Supreme Court in 

State of Maharashtra vs. Milind, 2001(1) Mh.L.J. (SC) 1.

8.Elaborating the aforesaid submissions, Mr. Desai contended 

that   merely   because   the   Government   Resolution   contemplates 

filling up of posts reserved for Special Backward Class candidates 

through direct recruitment, the same by itself does not prohibit or 

exclude   absorption   of   an   employee   in   an   appropriate   case. 

According to him, the petitioner, pursuant to the recommendations 

of the Jitendra Goswami Committee, came to be adjusted and 

absorbed within the 2% quota reserved for Special Backward Class 

5

wp3894-2009-J.doc

candidates and that too at a separate and distinct point in the 

reservation roster. It is submitted that by virtue of such absorption, 

the petitioner ceased to hold the post reserved for Scheduled Tribe 

candidates and the conditions attached to such reserved category 

post no longer survived. Learned Senior Counsel therefore urged 

that the absorption of the petitioner against the Special Backward 

Class quota was lawful, valid and regular in all respects. 

9.Per contra, Mr. Rodrigues, learned Counsel appearing for 

respondent No.1 University, opposed the petition and submitted 

that the University had referred the case of the petitioner to 

respondent   No.2,   namely   the   Joint   Director   of   Higher   and 

Technical Education, Mumbai Region, Mumbai, for approval in 

respect of the action taken by the University in absorbing the 

petitioner   under   the   Special   Backward   Class   category   and 

continuing him in service. It is submitted that respondent No.2 

thereafter referred the matter to respondent No.3, namely the 

Department of Higher and Technical Education, Government of 

Maharashtra,   Mantralaya,   Mumbai.   According   to   the   learned 

Counsel, respondent No.3, by communication dated 13 February 

2007,   informed   respondent   No.1   University   that   since   the 

petitioner   had   entered   service   after   issuance   of   Government 

Resolution   dated   15   June   1995,   he   was   not   entitled   to   any 

protection in service, and accordingly directed the University to 

terminate   his   services   forthwith.   Pursuant   thereto,   respondent 

No.1 issued the order dated 2 March 2007 terminating the services 

of the petitioner. Learned Counsel submitted that being aggrieved 

thereby, the petitioner preferred an appeal under Section 59(1) of 

6

wp3894-2009-J.doc

the   Maharashtra   Universities   Act,   1994   before   the   College 

Tribunal, Mumbai being Appeal No.79 of 2008. It is submitted that 

the learned College Tribunal, upon consideration of the matter, 

categorically held that the petitioner was not entitled to absorption 

against   the   backlog   vacancy   of   the   Special   Backward   Class 

category and further held that the petitioner was not entitled to 

reinstatement with full back wages. 

10.Mr.   Rodrigues   further   submitted   that   the   reservation 

contemplated   under   the   Government   Resolution   was   intended 

exclusively for candidates belonging to the Special Backward Class 

category at the stage of initial recruitment and not for absorption 

of   persons   like   the   petitioner,   who   had   originally   secured 

appointment   against   a   post   reserved   for   Scheduled   Tribe 

candidates upon claiming to belong to a Scheduled Tribe category. 

According to the learned Counsel, the very basis of the petitioner’s 

initial appointment was his representation that he belonged to 

Halba Scheduled Tribe, and therefore subsequent absorption in the 

Special Backward Class category could not be sustained in law.

11.Inviting   attention   to   paragraph   4   of   the   Government 

Resolution dated 15 June 1995, Mr. Rodrigues submitted that the 

reservation of 2% in favour of Special Backward Class candidates 

was specifically made applicable at the stage of fresh recruitment. 

According   to   him,   though   the   petitioner   was   appointed   after 

issuance of the said Government Resolution, such appointment 

was   admittedly   against   a   post   reserved   for   Scheduled   Tribe 

category and not against a post reserved for Special Backward 

Class category. Learned Counsel further submitted that an identical 

7

wp3894-2009-J.doc

contention had earlier been raised by the petitioner before this 

Court   in   Writ   Petition   No.5281   of   1997,   which   came   to   be 

expressly rejected. 

12.Learned Counsel for respondent No.1 further pointed out 

that subsequent to termination of the petitioner from service, the 

University has already appointed one Smt. A.A. Kadulkar against 

the post which was earlier held by the petitioner.

13.Without prejudice to his principal submissions, Mr. Desai, 

learned Senior Counsel appearing for the petitioner, submitted that 

even  assuming  this  Court  were  to uphold   the  legality  of   the 

impugned order, the services rendered by the petitioner from the 

date of his initial appointment i.e. 20 August 1996 till the date of 

termination deserve to be treated as qualifying service for the 

purposes of pensionary and retiral benefits. In support of the said 

submission, reliance was placed upon Rule 30 of the Maharashtra 

Cooperative Societies Rules, 1961. 

14.In rejoinder, Mr. Rodrigues, learned Counsel for respondent 

No.1, by inviting attention to the communication issued by the 

State Government, submitted that the decision ultimately taken by 

the   University   was   merely   in   compliance   with   the   binding 

directions issued by the State Government under the provisions of 

the Maharashtra Universities Act. It is submitted that in absence of 

any substantive challenge to the communication and directive 

issued by the State Government, the challenge raised only to the 

consequential order passed by the University under Section 59 

proceedings   would   be   of   no   avail.   Learned   Counsel   further 

8

wp3894-2009-J.doc

submitted  that  merely   because  the  petitioner’s  case  had  been 

favourably   considered  by   a  one  member  committee   and   such 

recommendation was accepted at the level of the Vice Chancellor, 

the same could not override or prevail upon the binding directive 

subsequently   issued   by   the   State   Government.   He   therefore 

submitted that the learned College Tribunal committed no error in 

dismissing the appeal preferred by the petitioner. 

REASONS AND ANALYSIS:

15.I   have   given   thoughtful   consideration   to   the   rival 

submissions advanced on behalf of the parties and also to the 

documents and material placed on record.

16.The first submission advanced by Mr. Desai, learned Senior 

Counsel appearing for the petitioner, is that the petitioner was 

never thereafter continued on the very same post which was 

originally   earmarked   for   Scheduled   Tribe   category   in   the 

reservation roster. Learned Senior Counsel submitted that after the 

caste claim came to be invalidated, the petitioner was shifted and 

absorbed against a different post reserved for SBC category and, 

therefore, the present case should not be treated as a case of 

protecting   a   wrongly   appointed   Scheduled   Tribe   employee. 

According to him, once the petitioner stood absorbed in another 

category and at another roster point, the original defect attached 

to the first appointment ceased to survive. At first glance, this 

submission appears attractive and carries certain persuasive value 

because the material placed on record indeed shows that the 

University authorities took steps to treat the petitioner differently 

9

wp3894-2009-J.doc

after  the  Scrutiny  Committee  decision.  However,  upon  deeper 

examination, this Court is unable to accept the submission in the 

manner canvassed by the petitioner. The issue cannot be decided 

merely on change of nomenclature of roster position. Substance of 

the matter must prevail over form. The petitioner entered service 

only because he claimed to belong to Halba Scheduled Tribe 

category and secured appointment against a reserved post meant 

for   such   category.   The   foundation   of   entry   into   service   was 

therefore based on the Scheduled Tribe claim. Once the Scrutiny 

Committee invalidated such caste claim and recorded a finding 

that   the   petitioner   did   not   belong   to   Halba   community,   the 

foundation of the appointment itself became vulnerable. In such 

situation,   mere   subsequent   absorption   by   an   administrative 

procedure   would   not   cure   the   defect   unless   the   law   itself 

specifically authorises such course. No provision has been shown 

to this Court under which a candidate whose original caste claim 

failed could migrate into another reserved category by way of 

absorption.   The   petitioner   has   relied   more   upon   equitable 

considerations   and   administrative   decisions   than   upon   any 

statutory source of power. In absence of such legal authority, the 

subsequent absorption cannot independently create a vested right 

in favour of the petitioner. The Court cannot overlook the origin of 

the initial appointment while examining legality of subsequent 

continuation.

17.The second limb of submission advanced on behalf of the 

petitioner is that the petitioner was qualified for the post, rendered 

service continuously for more than ten years, discharged duties 

10

wp3894-2009-J.doc

satisfactorily and was even promoted to the post of Senior Clerk. It 

is submitted that these circumstances justify protection of service. 

There is no serious dispute before this Court regarding the fact 

that the petitioner had in fact worked for a considerable period in 

the University establishment. The record also does not indicate 

that his work performance was unsatisfactory or that there existed 

any disciplinary proceedings or adverse remarks against him. On 

the contrary, the fact of promotion granted to him prima facie 

indicates that his work was found acceptable by the employer. This 

Court is conscious of the hardship which may be caused to an 

employee who has served for long years and thereafter loses 

employment. However, hardship alone cannot become the sole 

basis of judicial determination. Courts exercising writ jurisdiction 

are equired to test legality of action. A long period of service, 

cannot by itself legalise an appointment if the entry into service 

suffers from legal infirmity. Equally, grant of promotion cannot 

operate as conclusive proof validating an appointment which was 

initially obtained against a reserved category post on the basis of a 

caste claim that ultimately failed verification. If such argument is 

accepted, it would amount to holding that passage of time cures 

every defect in appointment, which proposition is contrary to 

settled   principles   governing   public   employment.   Public  posts 

reserved under constitutional scheme are intended for genuine 

candidates belonging to the concerned category, and continuation 

of an ineligible person on such post affects rights of other eligible 

candidates waiting within that category. Therefore, though equity 

and compassion may persuade the Court at the emotional level, 

11

wp3894-2009-J.doc

the same cannot override the reservation policy and the binding 

Government Resolutions governing the field. The Court has to 

balance individual hardship with constitutional discipline. In the 

present case, the latter must prevail.

18.Much emphasis was laid by Mr. Desai upon the Government 

Resolution   dated   15   June   1995   and   the   subsequent 

recommendation of the committee constituted by the University, in 

support of the contention that the petitioner was absorbed against 

a separate post within the 2% quota reserved for Special Backward 

Class candidates. According to the learned Senior Counsel, the 

Government   Resolution   merely   speaks   about   earmarking 

reservation for SBC candidates and nowhere prohibits absorption 

of existing employees into such quota. It was argued that when the 

policy itself does not bar absorption, the University was justified in 

accommodating   the   petitioner   within   the   SBC   category   after 

recognising   him   as   belonging   to   Koshti   community.   This 

submission   also   requires   careful   consideration.   It   is   true  that 

administrative   authorities   may   in   certain   circumstances   adopt 

practical measures to avoid hardship. However, when the matter 

concerns reservation and public employment, the action must trace 

its   source   to   law   and   cannot   rest   only   upon   administrative 

convenience. On careful reading of the Government Resolution 

placed   before   this   Court,   it   appears   that   the   reservation 

contemplated therein was intended for fresh recruitment of SBC 

candidates. The language employed in the resolution does not 

indicate any independent scheme authorising migration or transfer 

of   employees   from   one   reserved   category   to   another   after 

12

wp3894-2009-J.doc

invalidation of caste claim. The petitioner seeks to infer such 

power by implication. Where the policy specifies the mode and 

stage of reservation, the Court cannot introduce an additional 

procedure   not   contemplated   therein.   Absorption   is   not  an 

incidental consequence flowing from reservation policy. It requires 

a legal foundation because it directly affects roster management 

and rights of other reserved category candidates. In absence of 

enabling provision, the action of absorption undertaken by the 

University cannot be elevated to the status of a protected right. 

Administrative   recommendation   of   a   committee   may   carry 

equitable value, but it cannot override the reservation structure or 

enlarge the scope of Government policy.

19.The petitioner has further placed reliance upon the decision 

in 

State of Maharashtra v. Milind  in support of his contention that 

protection   ought   to   have   been   extended   to   him   despite 

invalidation of caste claim. This Court is unable to find assistance 

from the said judgment in the facts of the present case. The 

principle flowing from the said decision was considered in earlier 

proceedings also. However, what assumes importance is that after 

the   said   judgment   the   State   Government   itself   issued   policy 

decisions prescribing a cut-off date and limiting the benefit of 

protection only to those employees who satisfied the conditions 

mentioned therein. The material placed before this Court indicates 

that the petitioner was appointed in the year 1996, namely after 

the cut-off date of 15 June 1995 referred to in the Government 

Resolution.   Therefore,   the   petitioner   does   not   fall   within  the 

category of employees whom the State decided to protect despite 

13

wp3894-2009-J.doc

invalidation of caste claim. The distinction created by the State 

policy cannot be ignored by the Court. Once the Government has 

fixed a date and restricted protection only to a class of employees, 

the Court cannot enlarge such protection to another class on 

equitable considerations. Doing so would amount to rewriting the 

policy itself. Furthermore, the petitioner’s appointment originated 

from a caste claim which ultimately came to be rejected by the 

Scrutiny Committee. Therefore, even on equitable considerations, 

the petitioner cannot seek parity with those cases where protection 

was   intended   by   the   State   policy.   The   submission   of   the 

respondents   that   the   petitioner   stood   outside   scope   of   the 

Government Resolution therefore deserves acceptance.

20.The alternative submission advanced by Mr. Desai that, at 

the least, the period of service rendered by the petitioner from the 

date   of   appointment   till   termination   ought   to   be   treated  as 

qualifying service for pensionary and retiral benefits also cannot 

constitute an independent basis for interfering with the order of 

termination. The issue of pension stands on a different footing 

altogether. A claim regarding retiral benefits arises from service 

rules   and   length   of   qualifying   service.   Such   claim   does  not 

determine   legality   or   illegality   of   appointment.   Even   if  it   is 

assumed that the petitioner may otherwise become entitled to 

limited service benefits under applicable rules, that circumstance 

would not validate continuation in service if the continuation itself 

lacks legal sanction. The Court cannot set aside a termination 

merely because the employee may subsequently become entitled to 

certain consequential benefits. The two questions are separate and 

14

wp3894-2009-J.doc

must be independently examined. At the highest, if the applicable 

rules permit consideration of past service for pensionary purpose, 

the competent authority may examine such issue in accordance 

with law. 

21.Coming now to the submissions advanced on behalf of the 

University,   Mr.   Rodrigues,   learned   counsel   appearing   for 

respondent No.1, has strongly contended that the University had 

not   acted   arbitrarily   while   terminating   the   services   of   the 

petitioner. According to him, after the issue regarding continuation 

of the petitioner arose, the matter was specifically referred by the 

University   to   the   State   Government   through   the   concerned 

educational authorities for guidance. It is submitted that the State 

Government thereafter examined the issue and by communication 

dated 13 February 2007 clearly directed that the petitioner was not 

entitled to protection since he had entered service after 15 June 

1995, namely after the cut-off date prescribed in the Government 

policy.   Therefore,   according   to   the   respondents,   once   such 

direction was issued by the competent department of the State 

Government, the University was left with no discretion except to 

implement the same. On careful consideration of the record, this 

submission cannot be brushed aside lightly. The documents placed 

before   this   Court   do   indicate   that   the   University   had   sought 

guidance from governmental authorities and the termination order 

came   to   be   issued   only   after   receipt   of   the   Government 

communication. Thus, it cannot be said that the University acted 

on its own desire or out of any independent intention to remove 

the petitioner from service. The action appears to have been taken 

15

wp3894-2009-J.doc

pursuant to a direction issued from the department exercising 

control over universities.

22.In matters relating to public employment and reservation 

policy,   directions   issued   by   the   State   Government   carry 

considerable   force,   especially   where   the   institution   concerned 

functions within the statute created under State legislation. The 

University may possess certain administrative autonomy, but such 

autonomy cannot be stretched to ignore binding governmental 

instructions   relating   to   reservation   policy   and   continuation   of 

employees whose caste claims have failed. The petitioner has 

challenged the consequential order of termination issued by the 

University. However, significantly, the foundational communication 

dated 13 February 2007 issued by the State Government has not 

been independently assailed on grounds of lack of authority, mala 

fides or violation of constitutional provisions. Unless the source 

direction   itself   is   shown   to   be   illegal,   the   consequential 

implementation thereof by the University cannot be faulted.  Once 

the superior authority directs a course permissible in law, the 

subordinate authority implementing the same cannot be singled 

out for invalidation merely because at some earlier stage another 

internal view was prevailing. Therefore, merely because an earlier 

committee of the University had once recommended absorption of 

the petitioner, that circumstance alone does not render the later 

action of the University illegal when the same was undertaken in 

obedience to the State Government directive.

23.The petitioner has placed considerable reliance upon the 

recommendation made by the Jitendra Goswami Committee and 

16

wp3894-2009-J.doc

the fact that such recommendation was accepted by the Vice 

Chancellor and the Management Council. It has been urged that 

once the highest authorities of the University decided to absorb the 

petitioner in the SBC category and continued him in service, a 

legitimate expectation arose in favour of the petitioner that his 

service stood regularised. At an equitable level, the submission 

appears understandable because an employee who is continued for 

years   after   a   decision   of   absorption   may   believe   that   the 

controversy   regarding   his   appointment   has   attained   finality. 

However, the legal position stands on a different footing. An 

administrative recommendation, even if approved by university 

bodies, cannot create an indefeasible right if the same is contrary 

to   statutory   policy   or   binding   governmental   direction. 

Administrative   authorities   are   creatures   of   statute   and   their 

decisions must remain within the limits prescribed by law. If the 

State Government, which exercises policy control in such matters, 

takes a contrary decision on interpretation of the Government 

Resolution   and   directs   termination,   the   earlier   administrative 

arrangement   cannot   prevail   over   such   directive.   The 

recommendation of the committee therefore has to be understood 

only  as an administrative measure intended perhaps to avoid 

hardship to the petitioner. Such recommendation may show that 

the University was initially sympathetic towards the petitioner and 

attempted to find a solution after invalidation of the caste claim. 

However,   administrative   accommodation   cannot   substitute   a 

source of power. If the underlying Government Resolution did not 

authorise such absorption. The Vice Chancellor or Management 

17

wp3894-2009-J.doc

Council   could   not   have   exercised   powers   beyond   what   was 

permissible. Therefore, once the State Government clarified by its 

later   communication   that   protection   was   not   available   to 

employees   appointed   after   15   June   1995,   the   earlier 

recommendation   necessarily   became   subordinate   to   the   later 

binding direction. In such circumstances, the subsequent order of 

termination cannot be labelled arbitrary merely because at one 

earlier   point   of   time   the   University   had   adopted   a   different 

approach. In administrative law, a later direction issued by the 

competent controlling authority supersedes prior administrative 

decisions. Hence, the submission of the petitioner based upon the 

committee recommendation cannot be accepted as sufficient to 

invalidate the impugned action.

24.The petitioner has also attempted to rely upon the fact that 

after termination of his services, one Smt. A.A. Kadulkar came to 

be  appointed  against  the  same  post  earlier occupied  by   him. 

According to the petitioner, this circumstance indicates that the 

post continued to exist and therefore there was no necessity to 

remove him from service. This submission also cannot carry the 

matter further. Existence of vacancy and entitlement to occupy 

such vacancy are two distinct matters. Merely because a post 

survives after termination of one employee does not mean that the 

terminated employee acquires an enforceable right to continue on 

that post irrespective of eligibility. Public employment is regulated 

by   constitutional   and   statutory   norms.   If   the   petitioner’s 

continuation became inconsistent with the reservation policy after 

invalidation   of   his   caste   claim   and   after   issuance   of   the 

18

wp3894-2009-J.doc

Government   direction   refusing   protection,   the   mere   fact   that 

another   person   later   came   to   be   appointed   cannot   revive   or 

validate   the   petitioner’s   claim.   At   the   highest,   the   later 

appointment only establishes that the University filled the vacancy 

in accordance with its requirements. It does not establish illegality 

in termination of the petitioner.

25.There   is   another   aspect   also.   Once   the   petitioner’s 

continuation   itself   became   legally   doubtful   in   view   of   the 

Government policy, the University was under obligation to fill the 

post in accordance with applicable reservation rules and roster 

requirements. Therefore, appointment of another candidate after 

termination of the petitioner cannot be treated as unfair. 

26.The findings recorded by the learned College Tribunal also 

do not appear to suffer from perversity or patent legal infirmity. 

This Court exercising jurisdiction under Articles 226 and 227 of 

the Constitution does not sit as an appellate authority over every 

finding   recorded   by   the   Tribunal.   Interference   is   ordinarily 

warranted only when findings are shown to be perverse, wholly 

unsupported by record, contrary to law, or resulting in manifest 

injustice. In the present matter, the reasoning adopted by the 

Tribunal appears to flow logically from the Government policy and 

the admitted chronology of events. The Tribunal cannot be faulted 

merely because another possible view could also be argued by the 

petitioner. So long as the view adopted by the Tribunal is a 

plausible and legally sustainable view emerging from the material 

before   it,   this   Court   would   be   slow   in   exercising   supervisory 

jurisdiction   to   upset   such   conclusion.   On   careful   scrutiny,   no 

19

wp3894-2009-J.doc

jurisdictional error or patent illegality is demonstrated in the order 

of the Tribunal.

27.In   view   of   the   foregoing   discussion,   and   upon   overall 

assessment of the material submissions, the following order is 

passed:

(i)  The writ petition stands dismissed;

(ii)  The judgment and order dated 17 March 2009 passed 

by the learned College Tribunal are hereby confirmed;

(iii)  The order dated 2 March 2007 terminating the services 

of the petitioner does not warrant interference in exercise of 

writ   jurisdiction   under   Articles   226   and   227   of   the 

Constitution of India;

(iv)  It is, however, clarified that dismissal of the present 

petition shall not preclude the petitioner from making an 

appropriate representation before the competent authority 

for consideration of pensionary or other retiral benefits, if 

otherwise   permissible   in   law   and   under   the   applicable 

service rules;

(v)  In   the   event   such   representation   is   made   by   the 

petitioner within a period of eight weeks from today, the 

competent authority shall consider and decide the same on 

its own merits and in accordance with law, without being 

influenced by dismissal of the present writ petition;

(vi)  Rule stands discharged. No order as to costs;

20

wp3894-2009-J.doc

(vii)  Pending interim applications, if any, do not survive and 

stand disposed of accordingly.

(AMIT BORKAR, J.)

21