1 J-WP-17202-2025.doc

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO. 17202 OF 2025

1. Bipin Vasant Shinde

Age-54 years, Occ. Service,

Residing at Plot No.36,

Shivparsad Housing Society,

Sinhgad Road, Pune 411030

2. Rohidas Nivrutti Gavhane

Age-56 years, Occ. Service,

Residing at 501, Guruprasad

Apartment, Opp. Joshi Sweets,

Bharatkunj Colony No.1, Erandwane,

Pune 411004

3. Mukund Chintaman Barve

Age- 56 years, Occ. Service,

Residing at Survey No.9/2, B801,

Soham Riviria,Wadgaon Budruk,

Sinhgad Road Pune – 411051

4. Ajay Dattatraya Wayse

Age- 54 years, Occ. Service,

Residing at Priyadarshan Apartment,

Hadapsar, Gadital, Pune 411028  ...Petitioners

Versus

1. Pune Municipal Corporation

through Municipal Commissioner 

Shivajinagar, Pune 411005

2. Departmental Promotion Committee (DPC)

through Head of DPC

Municipal Commissioner

Pune Municipal Corporation

Shivajinagar, Pune 411005

3. Abhijeet Arun Ambekar

Age – 54 years, Occ. Service,

Shubham/Mayur 1/48

MULEY

SHUBHAM

PRAVINRAO

Digitally signed

by MULEY

SHUBHAM

PRAVINRAO

Date:

2026.02.03

18:17:11 +0530

2 J-WP-17202-2025.doc

Having address at Shivaji Nagar

Pune 411005

4. Pravin Gajanan Shende

Age – 53 years, Occ. Service, 

Having address at Shivaji Nagar

Pune 411005

5. Bhausaheb Shrirang Shelar,

Age – 55 years, Occ. Service,

 Having address at Shivaji Nagar

Pune 411005

6. Rajendra Marutrao Jadhav,

Age – 53 years, Occ. Service,

Having address at Shivaji Nagar

Pune 411005  ...Respondents

-----------------

Mr. Anil Anturkar, Senior Counsel a/w Mr. Bhushan G. Deshmukh, Mr.

Aryan M. Deshmukh, Mr. Aniket Kanawade, Mr. Irvin D’zouza i/b Sugandh

B. Deshmukh for Petitioner. 

Mr. Abhijit P. Kulkarni a/w Mr. Gourav Shahane & Mr. Shreyas R. Zarkar for

Respondent Nos. 1 & 2 – PMC.

Mr. Surel Shah, Senior Counsel i/b Mr. Pratik Deshmukh for Respondent

Nos. 3 to 6.

-----------------

CORAM  :    R. I. CHAGLA AND

ADVAIT M. SETHNA, JJ.

RESERVED ON :    19 JANUARY, 2026

PRONOUNCED ON : 03 FEBRUARY, 2026

JUDGMENT:- (PER ADVAIT M. SETHNA, J.)

Prologue :-

1.This is a Petition filed under Article 226 of the Constitution of India

seeking for the following substantive reliefs:-

“[A] That   this   Hon’ble   Court   be   pleased   to   issue   writ

mandamus or writ in the nature of mandamus or any other

Shubham/Mayur 2/48

3 J-WP-17202-2025.doc

writ or direction thereby be pleased to quash and set aside the

Impugned   Order   passed   by   the   Respondent   no.   2,

Departmental Promotion Committee (DPC) of the Respondent

- Corporation for the post of Superintending Engineer dated

11.12.2025 (EXHIBIT- O) and be pleased to direct not to make

any   promotion   on   the   post   of   Superintending   Engineer.

[B]   That   this   Hon'ble   Court   be   pleased   to   issue   writ

mandamus or writ in the nature of mandamus or any other

writ or direction thereby be pleased to quash and set aside the

entire the promotion process conducted by the Respondent

no. 1 and 2 for the post of the Superintending Engineer of the

Respondent - Corporation and all the decisions taken by the

Respondent Corporation in the promotion process conducted

by   the   Respondent   no.   1   and   2   for   the   post   of   the

Superintending Engineer.

[C]   That   this   Hon’ble   Court   be   pleased   to   issue   a   writ

mandamus or writ in the nature of mandamus or any other

appropriate writ direction and order direct the Respondents to

call for the confidential report of the Petitioner herein and to

consider   the   case   of   the   Petitioner   for   promotion   to

the post of Superintending Engineer of the Pune Municipal

Corporation and not to exclude the case of the Petitioner from

being   considered   for   the   promotion   to   the   post   of

Superintending Engineer for the current year 2025-2026.

[D]  That this Hon'ble Court be pleased to issue a writ

mandamus or writ in the nature of mandamus or any other

appropriate writ direction and order thereby declared that the

alleged selection list of Executive Engineers of the Respondent

Corporation is non est and illegal and thereby quashing and

setting aside the alleged unpublished probable selection list

and the General Body Resolution No.206 dated 19.09.2025

passed thereby the alleged selection list was prepared by the

Respondent No.1 for promotion to the post of Superintending

Engineer (EXHIBIT- S).”

2.Rule.   With   the   consent   of   parties   the   Rule   is   made   returnable

forthwith.

3.This is another contest in service jurisprudence where we are called

upon to adjudicate the validity and legality of the promotion process,

Shubham/Mayur 3/48

4 J-WP-17202-2025.doc

culminating in issuance of a final seniority list. The Respondent Nos.1 and 2

have sought to refrain from  giving  effect to the same, on account of

compelling   reasons/circumstances.  The   proceedings   revolve   around

promotions of the Petitioners who are working with the Pune Municipal

Corporation i.e. Respondent No.1 to the post of Superintending Engineer

(Civil).

4.The   Petitioners   are   primarily   aggrieved   by   the   order   dated   11

December 2025, passed by Respondent No.2 i.e. Departmental Promotion

Committee, Pune Municipal Corporation (“Impugned Order” for short).

Consequently, the Petitioners have been denied promotion to the post of

Superintending Engineer (Civil). The fulcrum of the Petitioners’ contention

is   that   the   Impugned   Order   is   cryptic,   non-reasoned,   non-speaking,

inasmuch as it is contrary to the specific mandate and directions issued by a

coordinate Bench of this Court vide an order dated 11 November 2025, in

Writ Petition No.12046 of 2025 filed by Petitioner No.4 herein and another. 

5.The Petitioners are seeking implementation of the final seniority list

dated 11 September 2024 which entitles them to such promotion. On the

other   hand,   the   Respondents’   case   in   a   nutshell   is   that   there   is   a

mistake/error which has crept in the publication of the final seniority list

dated 11 September 2024. This is inasmuch as the promotions of the

Petitioners to the post of Superintending Engineer (Civil) ought to be

considered in  accordance with their  seniority as on 25  May 2004, as

Shubham/Mayur 4/48

5 J-WP-17202-2025.doc

decided   by   the   DPC   in   the   proceedings   held   on   2   September   2025.

Accordingly, the date of initial entry into service/joining of the Petitioners in

service   of   Respondent   No.1-PMC   ought   to   be   the   benchmark   for

promotions. In view thereof, the Respondents contend that the seniority list

of 11 September 2024 though final, ought not to be implemented.

Factual Matrix:-

6.The Petitioners are graduate engineers (Civil) presently employed as

Executive Engineers with the Respondent No.1-Pune Municipal Corporation

(“PMC” for short).

7.The Petitioner Nos.1 to 4 joined the Respondent No. 1-PMC on 4

September   1996,   3   May   1997,   3   May   1997,   and   9   November   1998

respectively, as Junior Engineers. Petitioner Nos.1 to 3 belong to the Open

Category   whereas   Petitioner   No.4   is   from   the   Nomadic   Tribe   (NT-C)

category.

8.The Petitioners were initially appointed in the pay scale of Sub-

Engineer   which   is   the   next   promotional   post   of   Junior   Engineer.   The

recruitment to the post of Junior Engineer was initially done from diploma

holders and degree holders separately with different pay scales. 

9.The   Respondent   Nos.3   to   6   are   private   Respondents   who   were

initially appointed as Junior Engineers from Diploma category.

10.As per the previous Service Rules of Respondent No.1-PMC, prior to

2014, separate seniority lists of Engineers from degree and diploma holder

Shubham/Mayur 5/48

6 J-WP-17202-2025.doc

categories were maintained. 

11.The State of Maharashtra on 25 May 2004 provided reservation in

promotion   by   Government   Resolution   (“GR”   for   short)   in   light   of

Maharashtra   State   Public   Services   (Reservation   for   Schedule   Castes,

Schedule   Tribes,   De   Notified   Tribes)   (Vimukta   Jatis),   Nomadic   Tribes,

Special Backward Category and Other Backward Classes) Act, 2001.

12.The above Act was challenged before the Maharashtra Administrative

Tribunal, which on such plea, was pleased to declare the said Reservation

Act and GR dated 25 May 2004 as invalid.

13.Pursuant to the above, Writ Petition No.2797 of 2015 (The State of

Maharashtra & Anr vs Shri Vijay Ghogre & Ors.) was preferred before this

Court   against   the   impugned   judgment   of   Maharashtra   Administrative

Tribunal. The said Writ Petition resulted in a split verdict of this Court

where one of the Judges upheld the validity of the said Reservation Act and

the other set aside the same on being illegal and invalid. 

14.Further to the above, the proceedings were referred to a third Judge

who concurred with the view taken by His Lordship Justice A. A. Sayed,

who struck down the GR   dated 25 May 2004. The learned third Judge

passed his order dated 25 July 2017 upholding the decision of Justice A. A.

Sayed. Thereafter, the proceedings were referred back to the Bench which

passed the initial judgment and order. By a majority order dated 4 August

2017 in Writ Petition No.2797 of 2015 and other Petitions (The State of

Shubham/Mayur 6/48

7 J-WP-17202-2025.doc

Maharashtra & Anr vs Shri Vijay Ghogre & Ors.), the GR dated 25 May

2004   was   struck   down,   with   consequential   directions   to   the   State

Government to take necessary corrective steps.

15.The order and judgment of 4 August 2017 of this Court, was carried

by way of Special Leave Petition (SLP) No.28306 of 2017  (The State of

Maharashtra & Anr vs Shri Vijay Ghogre & Ors.) before the Supreme Court,

where the proceedings are pending without any stay on the judgment of

this Court dated 4 August 2017 (supra). In view thereof, the G.R. dated 25

May 2004 continued to be invalid and illegal.

16.In the meantime, the Respondent No.1-PMC came out with Pune

Municipal Corporation Service Rules, 2014 (“2014 Service Rules” for short).

Till   2014,   there   was   a   clear   distinction   for   promotion   to  the   post   of

Executive Engineer, on the basis of Degree and Diploma holders. However,

as   per   the   2014   Service   Rules,   the   eligibility   criteria   for   the   post   of

Executive Engineer was changed to Degree holders who were appointed

through promotion (75%) and nomination (25%) to the cadre of Deputy

Engineer, having a minimum of 3 years of experience at that post. For the

promotional   post   of   Superintending   Engineer,   the   eligibility   criteria

specified was Degree in Bachelorette of Engineering (Civil) coupled with

three years experience as Executive Engineer.

17.The   Petitioner   Nos.1   to   4   were   duly   promoted   to   the   post  of

Executive Engineer (Civil) pursuant to the 2014 Service Rules on 11 March

Shubham/Mayur 7/48

8 J-WP-17202-2025.doc

2019, 3 March 2020, 23 October 2020 and 15 March 2016 respectively. The

private Respondent Nos.3 to 6 were promoted to the post of Executive

Engineer (Civil) on 3 March 2020, 21 December 2021, 21 December 2021

and 21 December 2021 respectively.

18.The  General   Administration   Department   of   State   of   Maharashtra

issued G.R. dated 1 August 2019. The said G.R. mainly stipulated that for

the post on which the promotion is to be made, the final seniority list of the

immediately   preceding   year   in   which   the   selection   is   held,   shall   be

considered.

19.The above was followed by an another G.R. dated 7 May 2021. By

the said GR the Respondent-State wanted to restore the seniority of those

reserved category candidates who availed the promotion benefits on such

basis, dating back to 25 May 2004. This was because the GR dated 25 May

2004 was struck down, as noted above and the proceedings in this regard

are pending before the Supreme Court.

20.The State of Maharashtra issued letters dated 16 February 2019 and

21 February 2020 to the queries sought by Respondent No.1-PMC. These

letters were issued to clarify the service seniority of Junior Engineers who

had joined the service from the category of diploma holders and later, for

the purpose of promotion to the post of Sub-Engineer, acquired a degree

while in service. It was clarified that the Government had issued guidance

to the effect that the period of service prior to acquiring degree qualification

Shubham/Mayur 8/48

9 J-WP-17202-2025.doc

i.e.  the  period  from   date  of   confirmation  as  Junior  Engineer  shall be

considered as qualifying service seniority for promotion to the post of Sub

Engineer.   The   same   yardstick   should   apply   to   the   post   of   Executive

Engineer.

21.The Respondent No.2-DPC of PMC, issued a final seniority list dated

11 September 2024. According to the said published list, the Petitioner

Nos.1 to 4 whose names are at Sr. Nos. 21, 24, 26 and 14 respectively, are

stated to be senior vis-a-vis the private Respondent Nos.4 to 6, being at Sr.

Nos. 28, 29 and 27 respectively.

22.Pursuant to the above, the DPC was convened and on 2 September

2025,   the   said   DPC   decided   that   the   promotion   to   the   post  of

Superintending Engineer is to be determined on the basis of seniority as on

25   May   2004.   Consequently,   the   private   Respondent   Nos.3   to   6  were

considered for promotion to the post of Superintending Engineer (Civil) as

against the Petitioner Nos.1 to 4 on the ground of they being senior as per

their date of joining / length of service.

23.The   Respondent   No.2-DPC   issued   a   proposed   draft   selection   list

signed   by   the   members   of   the   DPC   dated   2   September   2025.   This,

according to the Respondents, was issued to correct the mistakes which had

crept in the final seniority list dated 11 September 2024, inasmuch as the

seniority was not considered with effect from 25 May 2004 in the final

seniority list.

Shubham/Mayur 9/48

10 J-WP-17202-2025.doc

24.The Petitioner Nos.1 to 4 having come to know that they are not

promoted to the post of Superintending Engineer (Civil) as against the

private Respondent Nos.3 to 6, having been superseded, preferred Writ

Petition Nos.12046 and 12277 of 2025 before this Court. 

25.A coordinate Bench of this Court on 24 September 2025 inter alia

directed that the Respondent No.1-PMC shall not initiate the promotional

process to the post on which the Petitioners are seeking a right to be

considered without leave of this Court. 

26.By an order dated 11 November 2025 in Writ Petition No.12046 of

2025 filed by the Petitioner No.4 herein and another, this Court directed the

DPC to consider the representation of each of the Petitioners, deal with

every issue raised and pass a reasoned order. It was clarified that if an

adverse order was passed, the same would not be implemented for a period

of two weeks thereafter. 

27.The   Respondent   No.2-DPC,   on   11   December   2025   passed   the

Impugned Order confirming its earlier decision dated 2 September 2025.

The effect being that the Petitioner Nos.1 to 4 were denied promotion to the

post of Superintending Engineer (Civil) as against the private Respondent

Nos.3 to 6. The basis of such decision being that the promotion ought to be

based on seniority to be reckoned as on 25 May 2004, considering the date

of joining/initial entry into service. There are two emails on record dated

11   December   2025   sent   by   the   Deputy   Commissioner   of   PMC   to   the

Shubham/Mayur 10/48

11 J-WP-17202-2025.doc

Petitioners,   attaching   a   file   giving   a   tabular   point   wise   reply   to   the

representation of the Petitioner Nos.1 to 4.

28.In  the   above  facts  and   circumstances,   the  Petitioner   Nos.1   to   4

aggrieved by the Impugned Order and the promotional process of the

Respondent No.1-PMC, have approached this Court by way of the present

Petition seeking to implement the Final Seniority List dated 11 September

2024.

29.It is pertinent to mention that pursuant to the filing of the Petition

and during its pendency, the Respondent No.2 has issued a draft seniority

list as on 1 January 2026, dated 7 January 2026 even as per which the

Petitioner Nos.1 to 4  are senior to the private Respondent Nos.4 to 6. 

Rival contentions

Submissions of the Petitioners:-

30.Mr. Anturkar, learned senior counsel for the Petitioners would at the

outset submit that the Impugned Order is in clear violation of the earlier

order of this Court dated 11 November 2025, passed in Writ Petition

No.12046 of 2025 and Writ Petition No.12277 of 2025. So also, the entire

promotion process initiated by the Respondent Nos.1 and 2 is legally flawed

and cannot be given effect to.

31.Mr.   Anturkar   would   contend   that   from   a   bare   perusal   of   the

Impugned Order, it is evident that the Respondent No.2-DPC has passed a

two line order without considering the issues raised by the Petitioners. Nor

Shubham/Mayur 11/48

12 J-WP-17202-2025.doc

there are any reasons set out therein. Therefore, the Impugned Order being

in violation to the earlier order of this Court dated 11 November 2025,

ought to be quashed and set aside. 

32.Mr.   Anturkar   would   next   submit   that   the   final   seniority   list   of

Executive   Engineer,   i.e.   feeder   cadre   for   the   post   of   Superintending

Engineer indicates that the Petitioners are senior. Accordingly, they should

have   been   considered   for   promotion   to   such   post   of   Superintending

Engineer, for which the feeder post is that of Executive Engineer. 

33.Mr. Anturkar has submitted that the final seniority list of Executive

Engineers was prepared by the Respondent Nos.1 and 2 on 11 September

2024. Such seniority list is not challenged and thus is final as on date.

Further, any promotion to the post of Superintending Engineer after 11

September 2024, therefore, ought to have been made as per the final

seniority list of Executive Engineer which is the feeder cadre for the post of

Superintending Engineer.

34.Mr.   Anturkar   would   submit   that   the   Respondent   Nos.1   and   2

prepared one unpublished, probable/proposed selection list on 2 September

2025 (page 276 of the Petition) and decided to make promotions to the

post   of   Superintending   Engineer   as   per   the   said   unpublished

probable/proposed   selection   list.   Such   list   was   never   published   nor

objections were invited in respect thereof. 

35.Mr. Anturkar would submit that the above list was prepared on the

Shubham/Mayur 12/48

13 J-WP-17202-2025.doc

basis of G.R. dated 7 May 2021 and as per clarification given by two letters

from the State Government dated 16 February 2019 and 21 February 2020.

So far as the G.R. dated 7 May 2021 is concerned, the Petitioners submit

that the final seniority list dated 11 September 2024 was also prepared only

after considering the G.R. dated 7 May 2021. The said G.R. pertains to

promotions made from 25 May 2004 onwards from the backward class

candidates which would apply until the order dated 4 August 2017 was

passed by this Court (supra).

36.Mr. Anturkar would urge that a conjoint reading of the order dated 4

August 2017 passed by this Court read with the G.R. dated 7 May 2021

would make it clear that both of them would be applicable in respect of

promotions given to persons belonging to the backward classes. Admittedly,

the Petitioner Nos.1 to 3 belong to the open category and therefore they

were not to be promoted from the reserved category. For such reason, the

reliance of the Respondents on the G.R. dated 7 May 2021 is illegal and

misplaced, as far as Petitioner Nos.1 to 3 are concerned who, admittedly

belong to Open category.

37.Mr.   Anturkar   would   submit   that   as   far   as   Petitioner   No.4   is

concerned, after the order passed by this Court on 4 August 2017 (supra)

the final seniority list was prepared on 11 September 2024. At the time of

preparation of the said list, the G.R. dated 7 May 2021 was duly considered.

Consequently, the Petitioner No.4 was shown as senior to Respondent Nos.3

Shubham/Mayur 13/48

14 J-WP-17202-2025.doc

to 6. 

38.Mr.   Anturkar   would   submit   that   the   reliance   placed   by   the

Respondents on the Government letters dated 16 February 2019 and 21

February 2021, is completely misconstrued. In this context, he has placed

reliance on a judgment of the Supreme Court in Shiba Shankar Mohapatra

& Ors. Vs. State of Orissa

1

. The Supreme Court has observed that the letters

issued by the Government departments being merely in the nature of

opinion of the department, cannot be conferred with the status of executive

instruction. 

39.Mr. Anturkar would contend that the applicable service rules in the

given case would be 2014 Service Rules. He would more specifically rely on

clause 4 of the said Rules along with G.R. dated 1 August 2019 in clause

5.2.1. which clearly stipulates that for the purposes of promotion, the

seniority of the feeder cadre is to be considered. The final seniority list of

the earlier year is also required to be taken into consideration. In the

present case, the feeder cadre for the promotional post of Superintending

Engineer is that of Executive Engineer and relevant date for the seniority of

the earlier year is 1 January 2024. Hence, in light of G.R. dated 1 August

2019   read   with   the   2014   Service   Rules,   the   reliance   placed   by   the

Respondents on their letters issued by the Government of Maharashtra

dated   16   February   2019   and   21   February   2020,   is   misconstrued   and

1. (2010) 12 SCC 471.

Shubham/Mayur 14/48

15 J-WP-17202-2025.doc

unwarranted.

40.According to Mr. Anturkar, the Petitioners are degree holders and

their appointments were made from the degree stream. Separate seniority

list was maintained in respect of degree and diploma holders until the year

2014. It is in the year 2014 that the Service Rules of 2014 came into force.

In view thereof, the appointment of the Petitioners as Junior Engineers and

that of private Respondent is not equivalent. This is because when the

Petitioners were initially appointed in the post of Junior Engineer, being

degree qualified, they were given the time and pay scale of the next post i.e.

Sub Divisional Engineer, since 1996. They were always treated as senior to

the private Respondents from their appointment dates. 

41.In   fact,   the   Petitioners   would   urge   that   a   bare   perusal   of   the

unpublished/proposed select list dated 2 September 2025 relied on by the

Respondents would as it stood clearly indicates that the Petitioners were

consistently senior and they were given promotion to the post of Sub-

Engineer, Deputy Engineer and Executive Engineer, earlier than the private

Respondents.

42.Mr. Anturkar would contend that once the seniority list has been

fixed and remains in existence for a period of three to four years it is not

open to the Respondents to challenge the same. He would rely on the

Supreme Court’s decision in Shiba Shankar Mohapatra (supra). He would

urge that admittedly, in the present case the seniority of the Petitioners was

Shubham/Mayur 15/48

16 J-WP-17202-2025.doc

in existence for more than 20 years, which cannot be disturbed under the

guise   of   G.R.   dated   7   May   2021.   Such   final   seniority   list   cannot   be

disturbed on a purported benevolent plea of the Respondents that they

wanted to correct their mistake and hence the final seniority list of 11

September 2024 ought not to be implemented. 

43.Mr. Anturkar would be at pains to submit that even going by the

Respondents’ proposed select list dated 2 September 2025, it would be clear

that the Petitioners are senior to the private Respondents even when one

considers their promotion as Sub Engineer, Deputy Engineer and Executive

Engineer respectively. All the Petitioners are appointed on their posts as

holders of bachelor of engineering degree, which, the private Respondents

obtained much after the appointment of all the said Petitioners. 

44.It is Mr. Anturkar’s submission that Respondents have failed to show

any provision of law requiring that the date of initial appointment is to be

considered in  the  given facts and  circumstances.  On the contrary, the

Petitioners have placed specific reliance on the G.R. dated 1 August 2019

and the 2014 Service Rules. A conjoint reading of these make it clear that

the Respondent No.1-PMC ought to have considered the seniority in the

feeder   cadre   i.e.   Executive   Engineer   as   against   the   date   of   initial

appointment of Junior Engineer, for the promotional post of Superintending

Engineer.

45.Mr.   Anturkar   has   urged   that   a   desperate   attempt   was   made   by

Shubham/Mayur 16/48

17 J-WP-17202-2025.doc

Respondent No.1-PMC in placing reliance on the response to the Petitioners’

representation, which was circulated to the Petitioners vide emails dated 11

December 2025, as if the same form a part of the Impugned Order. To the

contrary, the Petitioners have specifically averred in the Petition that the

Impugned Order was sent separately, followed by a separate mail sent to

the   Petitioners.   This   document   was   signed   only   by   the   Deputy

Commissioner,   General   Administration   Department,   PMC   and   the

Administrative Officer of the Establishment Department. It was not signed

by all the members of the DPC, making it evident that the said document

was a separate document and not a part of the Impugned Order. It is

contended that the Deputy Commissioner Administration of PMC namely

Vijay Kumar Thorat was a part of the DPC and he himself represented the

Respondent No.1-PMC against Petitioner Nos.1 to 4. In view thereof, the

said member who signed the Impugned Order cannot be a judge of his own

cause and on such ground also the Impugned Order is unsustainable.

46.Mr. Anturkar, in light of the submissions advanced would strenuously

urge   that   the   Petitioners   be   considered   for   promotion   to   the  post   of

Superintending Engineer as per the final seniority list dated 11 September

2024.   Therefore,   the   entire   promotion   process   held   by   the   DPC,   in

accordance  with  the  proposed   select  list  dated  2  September   2025,  be

quashed and set aside. Accordingly, he would urge that the Petition be

allowed.

Shubham/Mayur 17/48

18 J-WP-17202-2025.doc

Submissions on behalf of the Respondent Nos.1 and 2:-

47.Mr. Abhijit Kulkarni, learned counsel for the Respondent Nos.1 and 2-

PMC   has  vehemently   opposed  the   Petition   and   refuted   the   arguments

advanced on behalf of the Petitioners. He has drawn the Court’s attention to

the  Affidavit-In-Reply dated 12  January  2026  filed  by  one  Vijaykumar

Thorat,   Deputy   Commissioner,   General   Administration   Department,   in

support of his submissions.

48.Mr. Kulkarni contends that the proceedings of  hearing dated 13

November 2025 were noted by the Respondent No.2-DPC with assistance of

Administrative Officer and Establishment Officer of Respondent No.1– PMC.

The Respondent No.2–DPC recorded its finding in a tabular form which

includes the  points raised  by the candidates  and  the  findings of  DPC

thereof. The Impugned Order also includes the noting in the table annexed

by the Petitioners (at Page 266 of Writ Petition). Both these documents

were   sent   by   the   computer   clerk   of   Establishment   Department   of

Respondent No.1–PMC to all Petitioners by email on 11 December 2025 at

12:57 PM. However, when it was realised that the final typed order was yet

to be signed by Vitthal Chavan, the Chief auditor of Respondent No.1-PMC

who was not available on account of official work before 12:57 PM, the

same order was sent after obtaining his signature at 6:16 PM on the same

day.

49.According to Mr. Kulkarni, the emails addressed to the Petitioners

Shubham/Mayur 18/48

19 J-WP-17202-2025.doc

would indicate that two pdf files were attached to the email i.e. (i) Yadav

and others Sunavanifinal.pdf and (ii) Sunavani exe to SE final.pdf. Second

email which was sent to the Petitioners at 6:16 PM was signed by all DPC

members. Thus, the contentions of the Petitioners that the Impugned Order

is in violation of the earlier orders passed by this Court is incorrect and

misplaced.

50.Mr.   Kulkarni   would   submit   that   the   contentions   raised   by   the

Petitioners to the effect that promotion to be made as per seniority list

dated 11 September 2024 has been duly addressed by the Respondent

Nos.1 and 2, more particularly, in paragraph 14 and 15 of the Affidavit-in-

Reply filed on behalf of the Respondent Nos.1 and 2. Further, Mr. Kulkarni

would contend that the private Respondents were appointed/joined service

much   prior   to   the   Petitioners   as   is   clear   from   their   date   of  initial

appointment/joining.

51.The Respondent Nos.1 and 2 in fact have considered that there has

been a mistake which has occurred in the past in granting promotion on the

basis   of   acquisition   of   promotion   of   bachelor   of   engineering   degree,

irrespective of work experience. This has been subsequently rectified by the

Respondent No. 1-PMC after getting guidance from the state government.

In fact, in all departments of the Respondent No.1–PMC, when the 2014

Service Rules were implemented, the seniority lists have undergone the

change. This is with a view to rectify the error that has taken place in the

Shubham/Mayur 19/48

20 J-WP-17202-2025.doc

promotion process initiated by the Respondent Nos.1 and 2, which, if not

done, would perpetuate the illegality in the seniority as Mr. Kulkarni would

strenuously urge.

52.Mr. Kulkarni, referring to paragraph 16 of the Affidavit-In-Reply of

the Respondent Nos.1 and 2, would contend that without disturbing the

past benefits given on account of incorrect seniority list to the Petitioners as

well as alike, the DPC has recommended the names of Respondent Nos. 3 to

6 for promotion to the post of Superintending Engineer on the basis of their

actual date of appointment/seniority and eligibility. Thus, it is an admitted

fact that on account of error on the part of Respondent No.1-PMC, the

Petitioners were granted promotions.

53.He would then refer to the law laid down by the Supreme Court in

case of  Indian Council of Agricultural Research and Anr v/s TK Surya

Narayan and others

2

 in paragraph 8 of the said judgment which, according

to the Respondents, applies to the given facts in its totality. The Supreme

Court in the said decision held that an employee cannot be entitled to take

accelerated promotions on the basis of educational qualification consequent

upon the initial fitment in a particular category. Further, by introduction of

service rules, appropriate remedial measures may be taken in this regard.

54.Mr.   Kulkarni,   then   submits   that   the   decision   referred   to   by   the

Petitioners through Mr. Anturkar is distinguishable on facts. The facts in

2. (1997) 6 SCC 766 

Shubham/Mayur 20/48

21 J-WP-17202-2025.doc

Shiba Shankar Mohapatra & Ors. (supra) are distinct from the given facts.

Paragraph 3 of the said judgement clearly states that the eligibility for

promotion of SIs (g) and SIs (st) were different for both the wings. That is

not the case in the present Petition. Admittedly, as stated in the letters dated

16 February 2019 and 21 February 2020, annexed to the Affidavit-In-Reply

filed on behalf of Respondent Nos.1 and 2 (at pages 327 to 330 of the Writ

Petition), the Respondent No.1- PMC has sought guidance from the Urban

Development   Department   being   the   parent   authority   of   all   Municipal

Corporations of the State. Mr. Kulkarni would urge that such course is

permissible as also observed by the Supreme Court in the said judgment.

55.According to Mr Kulkarni, in the present facts, admittedly, the 2014

Service Rules are in force and the same would prevail over any other

Government Resolution or Circular. Rule 15 of the 2014 Service Rules

clearly provides that in the event of any doubt regarding the interpretation

of   any   provisions   in   these   rules,   the   matter   shall   be   referred   to  the

government and the decision of the government in such case shall be final.

Mr. Kulkarni would accordingly contend that the Respondent No.1-PMC

could not be faulted, when it sought to take advice from the State as is

evident from the letters dated 16 February 2019 and 21 February 2020

annexed to the Affidavit-In-Reply filed on behalf of Respondent Nos.1 and 2

(Supra).

56.Mr. Kulkarni submits that the reliance placed by the Respondents on

Shubham/Mayur 21/48

22 J-WP-17202-2025.doc

the GR dated 1 August 2019 is for the purpose of dealing with the objection

of the Petitioners regarding the constitution of DPC, more particularly on

the ground that one of the members of the said DPC, represented the

backward classes. Even otherwise, it is not a disputed fact that in normal

circumstances, the seniority list of immediate subordinate post is relevant

for the purpose of promotions.

57.Mr. Kulkarni further submits that we need not go to the GR dated 1

August 2019, because the 2014 Service Rules also provides clarity on this.

Therefore, seniority and eligibility are common factors in the GR dated 1

August   2019   and   the   2014   Service   Rules.   However,   according   to   Mr.

Kulkarni, the 2014 Service Rules will prevail over the GR dated 1 August

2019, as per the settled position of law reiterated by the Supreme Court in

the case of  Ashok Ram Parhad & others. v/s State of Maharashtra and

others

3

. Thus, in view of rule 15 of the 2014 Service Rules there is nothing

wrong, much less illegal in so far as the guidance sought by the Respondent

No.1-PMC from the government was concerned.

58.Mr. Kulkarni would further submit that in terms of the letters dated

16 February 2019 and 21 February 2020

(Supra), the Respondent No.1-PMC

has acted upon the guidance provided by the State, by preparing the draft

selection list, considering the original date of joining and the eligibility of

all candidates at the relevant time when they were granted promotions.

3.  Civil Appeal No. 822 of 2023, decided on 15 March 2023.

Shubham/Mayur 22/48

23 J-WP-17202-2025.doc

This eligibility was divided into parts. First, is the educational qualification

and the second is work experience. The candidates who fulfilled such

criteria were considered for promotion based on their original date of

appointment/joining. While doing so, the PMC has cautiously not disturbed

the past promotions given to the Petitioners. This is a balance sought to be

struck by the Respondent No.1-PMC by not causing any hardship to anyone.

Following the settled principle of law, the PMC is justified in correcting its

past   mistakes   while   applying   the   same   prospectively,   by   preparing   a

common seniority list.

59.Mr. Kulkarni has further contended that the instructions addressed in

the letter dated 16 February 2019 are received after the approval from the

Chief Minister, who was having the portfolio of the urban development

department at the relevant time. In this context, he would refer to the

judgment of the Supreme Court in Haryana State Warehousing Corporation

v/s. Jagat Ram & Anr

4

  which has been  duly considered by the Chief

Minister. In the said decision, the Supreme Court has clearly held that the

eligible candidates possessing the minimum necessary merit in the feeder

post is first ascertained. Thereafter, the promotions are strictly made in

accordance with seniority from among those who possess the minimum

necessary merit. This is recognized and accepted as complying with the

principle of seniority-cum-merit.

4. SLP (Civil) No. 2659 of 2011, decided on 23 February 2011.

Shubham/Mayur 23/48

24 J-WP-17202-2025.doc

60.Mr. Kulkarni would submit that though not binding a useful reference

can be made to the judgment of the Punjab and Haryana High Court in the

case of Vijay Kumar Vs. Haryana State Electricity Board & Ors.

5

 where the

facts were identical. It is held in paragraph 12 of the said judgment that it is

settled law that authorities have power to correct bonafide mistake in the

seniority list. An employee does not have a vested right to a seniority

position that was granted due to a mistake and authorities are empowered

to rectify such error.

61.The Respondents through Mr. Kulkarni would reiterate that the core

issue involved in the present case is therefore, as to whether without

causing   hardship   and   disturbing   previous   promotions   given   to   the

Petitioners, the Respondent No.1-PMC can correctly rectify its mistake.

According to him, this can be done, so far as it does not cause injustice to

Petitioners as their previous enjoyment of post is not disturbed. Even today,

their position as Executive Engineer will not be disturbed. Therefore, it

cannot be said that the Petitioners would suffer grave hardship on account

of selection of the private Respondents who are admittedly senior in service

to the Petitioners. 

62.Mr. Kulkarni would then submit that identical facts had come for

consideration before a three Judge Bench of the Supreme Court in the case

of T. Valsan and Others v/s. K. Kanagaraj & Others

6

. The Supreme Court in

5. RSA-3431-2001, decided on 28 August 2025.

6. (2023) 7 SCC 614

Shubham/Mayur 24/48

25 J-WP-17202-2025.doc

the said decision held that the date of acquisition of higher education

cannot be the criteria for giving seniority to those, who acquired the same

early, at the cost of those who are having minimum qualification and who

are seniors in service, which would apply in the given case.

63.Mr. Kulkarni would next submit that in the absence of any prohibition

on correcting such mistake, it is inherent power of the Respondent No.1-

PMC   to   prepare   a   correct   seniority   list   for   the   purpose   of  further

promotions,   which   can   certainly   apply   prospectively.   The   Petitioners

according to Mr. Kulkarni could not show any such prohibitory provision.

Had the Respondent No.1-PMC disturbed their previous promotions, the

judgment of the Supreme Court in Shiba Shankar Mohapatra & Ors. (supra)

would have been applicable for their case to say that hardship is caused to

the Petitioners. However, even considering the fact that the scope of judicial

review under Article 226 of the Constitution which can never apply in a

negative manner, the Petitioners cannot insist that merely because the

Corporation has committed error in the past, the same shall be perpetuated

in the future. This cannot be accepted so far as it does not affect the

previous promotions and disturb the position of the Petitioners on the post

of the Executive Engineer. 

64.It is next contended by Mr. Kulkarni that as regards the participation

of Vijaykumar Thorat, it is submitted that the Respondent No. 1-PMC by

their Affidavit-In-Reply has merely placed on record that it has followed the

Shubham/Mayur 25/48

26 J-WP-17202-2025.doc

due process of law. Mr. Thorat has not filed the affidavit for his personal

reason and has done so in the capacity as the head of Administrative

Department of the Respondent No.1- PMC. Mr. Kulkarni would contend that

the Deputy Municipal Commissioner, Administration was also a member of

the said DPC. This fact was known to the Petitioners. Under delegation of

powers   under   Section   69   of   the   MMC   Act,   1949,   the   Municipal

Commissioner has delegated powers to file affidavits in any case to the

respective head of the Department. When one person is wearing different

hats, that does not mean that he has a personal interest in the case. All the

contentions of the Petitioners in that regard are without substance and

merit when the Petitioners are not alleging any malafide either against the

Municipal Corporation or against Mr. Thorat.

65.Mr.   Kulkarni   would   reiterate   that   the   provisional   seniority   list

published on 7 January 2026 is also pending consideration of objections.

Certainly, after considering such objections, the PMC will publish a fresh

seniority list on consideration of all objections, aspects, legal provisions,

guidelines issued by the State Government from time to time. The selection

list   dated   2   September   2025   (supra)   was   prepared   by   the   DPC  after

considering the facts before it. Thus, it cannot be said that merely because

the   proposed   provisional   seniority   list   dated   7   January   2026   and   the

provisional select list prepared by the DPC on 2 September  2025 are

different, the latter is faulty.

Shubham/Mayur 26/48

27 J-WP-17202-2025.doc

66.Mr. Kulkarni has urged that as regards the contentions raised in

respect of Petitioner No.4 namely Mr. Ajay Wayse is concerned, admittedly

the said Mr. Wayse has received all promotions on the basis of Government

Resolution   dated   25   May   2004   regarding   promotions   to   candidates

belonging to backward class. He is completely covered by the G.R. dated 7

May 2021. As per the directions of the Division Bench of the High Court in

Writ Petition No. 2797 of 2015, his promotions will have to be ignored and

his status as on 25 May 2004 will have to be considered. Mr Kulkarni

submits that such position is not denied by the said Petitioner. Therefore,

inclusion of his name in the seniority list of 11 September 2024 does not

change the fact that he has received all promotions under the reservation

quota.

67.In light of all the above submission Mr. Kulkarni would urge that the

Petition is devoid of merit and ought to be dismissed.

Submissions on behalf of the private Respondent Nos.3 to 6:-

68.Mr. Surel Shah, learned senior counsel for the said Respondents has

toed the stand/position taken by the Respondent Nos.1 and 2. The said

Respondents   are   primarily   aggrieved   by   the   final   seniority   list   of  11

September 2024, on the basis of which the Petitioners are stated to be

senior to the said Respondents.

69.Mr. Shah would at the outset submit that in the given case, it is the

date of joining/entry into service that ought to be considered for promotion

Shubham/Mayur 27/48

28 J-WP-17202-2025.doc

to the post of Executive Engineer and consequent to that of Superintending

Engineer. According to him the date of acquisition of qualification is not the

sole criteria, which should be accompanied by the length of service in the

employment of Respondent No.1. In that regard he has placed due reliance

on the decision of the DPC of 2 September 2025 which is duly reflected in

the Impugned Order. He has reiterated the submissions advanced on behalf

of the Respondent Nos.1 and 2 in this regard.

70.Mr. Shah would submit that it is after consideration of the point wise

reply of the Respondent No.2-DPC to the Petitioners’ representation that the

Impugned Order came to be passed. Thus, there is no fault, much less error

in the said order, which deserves to be upheld.

71.Mr. Shah would contend that as the Respondent Nos.1 and 2 have

admitted their mistake which has crept in the final seniority list dated 11

September 2024. An opportunity ought to be given to the Respondent Nos.1

and 2 to correct the same. This Court under Article 226 of the Constitution

can pass appropriate directions/orders to rectify such mistake, to ensure

that the same is not perpetrated any further.

Analysis and Conclusion:-

72.We propose to deal with the disputes/controversy surrounding the

petition along with the issues raised, in two parts :-

A) The challenge by the Petitioners, to the promotion process in

the position of Superintending Engineer, of Respondent No.1-PMC

Shubham/Mayur 28/48

29 J-WP-17202-2025.doc

initiated by the Respondents, by placing reliance on the final seniority

list dated 11 September 2024, which according to the Respondents,

for the reasons narrated above, cannot be implemented.

B) Secondly,   whether   the   Petitioners   have   rightly   assailed   the

Impugned Order mainly on the ground that it is a non-speaking

order, bereft of reasons and passed in contravention of an earlier

order of this Court dated 11 November 2025. 

  In the above context, we may first advert to Appendix – 2, to

the 2014 Service Rules. The Serial No.135 governing the post of

Superintending Engineer which is centrifugal to the present case,

reads thus :- 

Sr.

No.

Cadre Designation Method of

Appointment &

Percentage

1. Nomination

2. Deputation

3. Promotion

Eligibility for

Appointment & Method

of Appointment

135. Engineering

Service 

Grade 1

Superintendi

ng Engineer

Deputation Appointment   on

deputation from among

the officers of the State

Government   who   have

served   for   05   years   in

the   post   of

Superintending

Engineer (Civil).

Promotion

100%

A degree of B.E. (Civil)

or an equivalent degree

in the engineering

branch from a

recognized university.

Experience: Must have

03 years of work

Shubham/Mayur 29/48

30 J-WP-17202-2025.doc

experience in the post of

Executive Engineer

(Civil).

          (emphasis supplied)

Deputation On   deputation   from

among   the   officers   of

the   State   Government

who have served for 03

years   in   the   post   of

Superintending

Engineer.

The   above   makes   it   clear   that   for   the   position   of

Superintending   Engineer   the   statutory   rules   contemplate   only   a

degree of B.E (Civil) or its equivalent, with an experience of three

years in the feeder post of Executive Engineer (Civil). Serial 138 of

the said Appendix – 2 provides for Executive Engineer (Civil), the

feeder post for Superintending Engineer, which reads thus :-  

Sr.

No.

Cadre Designation Method of

Appointment

& Percentage

1.

Nomination

2.

Deputation

3. Promotion

Eligibility and Method of

Appointment

138. Engineering

Service 

Class - 1

Executive

Engineer

(Civil)

Promotion

100%

Based on seniority and merit

in the establishment of Pune

Municipal Corporation, from

among the Deputy Engineers

holding a degree in Civil

Engineering from a

recognized university, who

were appointed through

promotion (75%) and

nomination (25%) to the

Shubham/Mayur 30/48

31 J-WP-17202-2025.doc

cadre of Deputy Engineer

(Civil), a minimum of 03

years of experience on that

post is required.

(emphasis supplied)

A   perusal   of   the   above   would   indicate   that   it   provides   for  a

qualification in terms of holding a degree in Civil Engineering  for

those   who   were   appointed   through   promotion   (75%)   and

nomination   (25%)   to   the   cadre   of   Deputy   Engineer   along   with

minimum three years of experience in the post of Deputy Engineer to

acquire   the   designation/position   of   Executive   Engineer.   Such

requirement is not for the post of Superintending Engineer. 

73.We would now advert to the 2014 Service Rules. The relevant sub

Rule reads as under:-

“4. Appointment by promotion. - Any appointment to be

made by promotion shall be made from amongst the eligible

employees on the principle of seniority-cum-merit.”

  The above makes it clear and evident that the principle to be applied

as per the said Rule is that of ‘Seniority-cum-Merit’. This would entail that

the Respondent Nos.1 and 2 ought to ensure that the candidates should first

fulfill the minimum criteria/qualification in terms of merit in the feeder

post of Executive Engineer, coupled with three years of  experience as

Executive Engineer. Having crossed such threshold of merit, comes the

requirement of seniority. 

Shubham/Mayur 31/48

32 J-WP-17202-2025.doc

74.We may at this juncture advert to the G.R. dated 1 August 2019

issued by Government of Maharashtra, General Administration Department.

The relevant paragraph of the said G.R. (5.2.1) reads as under:-

“

5.2.1Service Seniority List

5.2.1 The Final seniority list for the year immediately preceding

the   selection  list   for   the   lower   category   posts   from  which

promotion is to be granted to the higher category posts (viz if

the selection list is for the year 2017-18, the final seniority list as

on date 1

st

 January 2017) should be drawn.”

        A perusal of the above para would entail that if the Selection list is for

a particular year, for instance 2017-2018, the final seniority list as on 1

January 2017 should be drawn. Therefore, in the given case there is a final

seniority list dated 11 September 2024, where the seniority would be with

effect from 1 January 2024. This under the above para of the said G.R

should be read with reference to the proposed select list for the year 2024-

2025. In view thereof, it ought not to date back to 25 May 2004 as

indicated   in   the   proposed   select   list   dated   2  September   2025,   which,

admittedly, is not finalized and has therefore not seen the light of the day.

75.In the above context, we have also noted the submission of Mr.

Anturkar that even going by the proposed select list dated 2 September

2025, if one considers the seniority in the feeder cadre as the basis for

promotion   to   the   respective   promotional   post,   including   that   of

Superintending   Engineer,   the   Petitioners   are   senior   to   the   private

Shubham/Mayur 32/48

33 J-WP-17202-2025.doc

Respondents. However, this is a proposed/draft select list which remained

to be implemented by the Respondent Nos.1 and 2, as no objections were

invited to such draft list, for its finalization, as the law would mandate. For

the reasons set out hereinafter, such proposed select list that proceeds on

the basis of date of initial appointment/joining to reckon the length of

service for promotion, does not stand legal scrutiny. For such reasons, we

are not, at this stage, delving into the said submission of Mr. Anturkar in

regard to the proposed select list.

76.The Respondents, despite specific query from the Court, have not

been able to point out any specific Rule providing that date of joining

service should be the basis for seniority qua promotion to the post of

Superintending Engineer. It is thus apparent that paragraph 5.2.1 (supra) of

the said 2019 G.R. in the form of Executive Instructions under Article 162

of the Constitution is compatible and compliments the 2014 Service Rules,

more particularly paragraph 4, as noted above. This is not a situation of

“unoccupied interstices” where any gap in the Rules and/or instructions is

to be filled. The Supreme Court had the occasion to interpret this principle

in Institute of Chartered Accountants of India v/s. L. K. Ratna and Others

7

and S. L. Kapoor vs Jagmohan and Others

8

. 

77.We may now test the contention of the Respondents through Mr.

Kulkarni on the reliance placed on Rule 15 of the 2014 Service Rules. The

7. (1986) 4 SCC 537

8. (1980) 4 SCC 379

Shubham/Mayur 33/48

34 J-WP-17202-2025.doc

said Rule read thus :- 

“15. If any doubt arises regarding the interpretation of any

provision in these rules, the matter shall be referred to the

Government and the decision of the Government in that

regard shall be final.”

A perusal of the above would indicate that it cannot be read and

construed in isolation without reference to the statutory framework in the

form of Rules, Regulations, and or Executive Instructions in the form of

Government Resolutions. The interpretation of the Respondents in this

context, to the effect that a matter when referred to the Government its

decision will be final, 

dehors such statutory Rules, cannot be countenanced.

The reference, simpliciter, of the first and second Respondent to Article 309

of the Constitution in vacuum, without reference to a Rule/GR which

supports   their   stand   on   date   of   joining/initial   entry   into   service   for

promotion, is not what the law mandates.

78.It would be apposite to refer to the decision of the Supreme Court in

Ved Prakash Vs. State of Haryana

9

. The Supreme Court was confronted with

the interpretation of Rule 9 of the Punjab Forest Subordinate (Executive

Section) Rules where the criteria for promotion was ‘Seniority-cum-Merit’.

The Supreme Court has observed that when promotion is based on the

yardstick of ‘Seniority-cum-Merit’, it is difficult to apprehend how merit will

be ignored from consideration. The requirement of merit being satisfied,

then the criteria for seniority ought to be determined and in that event,

9. (2002)10 SCC 359

Shubham/Mayur 34/48

35 J-WP-17202-2025.doc

promotion is bound to be given on the basis of seniority in the feeder cadre

to the promotional post.

79.Similar to the above is the decision of the Supreme Court in the case

of Union of India Vs. C. Jayaprakasan

10

. The Supreme Court observed that

in the absence of any specific Rule holding that continuous length of service

would  be the  basis  for   seniority   in  a  particular   grade,  entry   into  the

immediately   lower   grade/feeder   post,   would   be   the   normal   rule   for

promotion.

80.Apropos the above, in our view, emphasis of the Respondents on the

date of joining as the criteria for promotion to the post of Superintending

Engineer is not in sync with the relevant statutory 2014 Service Rules.

These partake constitutional character under Article 309 of the Constitution

of India. The G.R. dated 1 August 2019 ought to be read in context and

harmoniously   with   the   2014   Service   Rules.   Therefore,   given   the

unambiguous language in the said Rule and G.R. as set out above, we are

not persuaded to accept the stand of the Respondents that the initial date of

joining   the   service,   ought   to   be   the   relevant   criteria   for   reckoning

promotion to the post of Superintending Engineer, in the given factual

complexion.

81.In the above context, we may refer to the letters dated 16 February

2019 and 21 February 2020 issued by the Government of Maharashtra,

10. (2010) 15 SCC 752

Shubham/Mayur 35/48

36 J-WP-17202-2025.doc

Urban Development Department 

(Supra) which is heavily relied on by the

Respondents   in   support   of   their   stand.   On   perusal   of   the   latter

correspondence, it is evident that there is clear reference to  

‘taking any

further action on the basis of Government Resolution/Rules’

. This goes to

show that the Executive is conscious of the fact that in matters of promotion

based  on the  principle of   seniority-cum-merit,  the  applicable  Statutory

Rules along with the Executive Instructions, ought to be duly considered.

This ought not to be reduced to a mere formality. For such reasons, we are

unable to accept the submission of the Respondent Nos.1 and 2, premised

on the said letters which are projected as the force behind the decision

dated 2 September 2025 of the Respondent No.2-DPC, as reflected in the

Impugned Order.

82.The Respondent Nos.1 and 2 through Mr. Kulkarni have placed much

reliance on the G.R. dated 7 May 2021. In this context the relevant portion

of the said G.R. is extracted below:-

“3. Those officers/employees belongs to backward class

category and whose names have been mentioned at the top

in the  Seniority list after their availing the  benefit of

reservation in promotion as per the provisions prescribed in

the Government Resolution, dated 25.05.2004, referred to

hereinabove   at   Sr.   No.   1   in   read,   all   such

Officers/Employees -

(A) if they have joined the Government Service on or before

the date 25.05.2004, then they shall become eligible for

Shubham/Mayur 36/48

37 J-WP-17202-2025.doc

further promotion as per their seniority as on the date

25.05.2004.

B) If they have joined the Government service after the

date 25.05.2004, then they shall become eligible for further

promotion as per their original seniority as on the date of

their joining the service.”

           A bare perusal of the above makes it clear that the said G.R. only

applies to those officers/employees who have moved up the ladder in

service seniority, taking benefit of the reservation in promotion in terms of

the G.R. dated 25 May 2004. In other words, the said G.R. as it stands, is

not applicable to persons belonging to the open category. 

83.Apropos the above, the interpretation of the Respondent Nos.1 and 2

on the said G.R. inasmuch as it is equally applicable to open category

candidates seems to be misconstrued, misplaced and extraneous to the said

G.R. As far as the averments in paragraphs 14 and 15 of the Affidavit-In-

Reply filed by the Respondent Nos.1 and 2 is concerned, the stand taken by

them is misconstrued. This is inasmuch as the G.R. of 7 May 2021 referred

to therein, does not apply to Open category candidates as noted above viz.

Petitioner Nos.1 to 3. Further, the letter dated 16 February 2019 is only an

opinion of the officers of the executive and cannot partake the nature

and/or character of an executive instruction as clearly held by the Supreme

Court in the case of Shiba Shankar Mohapatra & Ors. (supra).

84.Mr. Kulkarni to buttress the case of the Respondents has drawn

Shubham/Mayur 37/48

38 J-WP-17202-2025.doc

support from a few decisions. He has first placed reliance on the decision of

the   Supreme   Court   in  Indian Council of Agricultural Research & Anr.

(supra).   This   was   clearly   a   case   of   accelerated   promotion   completely

different and distinct from the present factual situation. Moreover, in the

present case, the 2014 Service Rules read with the G.R. of 1 August 2019

lend clarity in the given situation where the criteria of promotion to the

post   of   Superintending   Engineer   is   based   on   seniority-cum-merit.   The

decision next relied on by Mr. Kulkarni in  Haryana State Warehousing

Corporation  (supra) also does not cut ice. There is no quarrel with the

proposition that promotions are made strictly in accordance with seniority

after   possessing   minimum   necessary   merit   in   the   feeder   post,   in   due

compliance with the principle of seniority cum merit. Our reference to the

decision of Ved Prakash (supra) in fact endorses such said legal position,

which in fact is sought to be departed from, by the Respondent Nos.1 and 2.

85.We may now refer to the decision relied on by Mr. Kulkarni in  T.

Valsan and K. Kanaraj & Ors. (supra). A perusal of the said decision would

reveal that the factual matrix of the given case was completely different.

The Supreme Court in its analysis followed by its conclusion placed much

reliance on another decision in C. Chakkarvarthy Vs. M. Satyavathy

11

 where

the Government relied on DOPT guidelines in the context of promotion to

the post of Assistant Engineer where service was based on merit and merit

11. 2015 16 SCC 652

Shubham/Mayur 38/48

39 J-WP-17202-2025.doc

alone without taking seniority as an input for determining such merit.

Whereas in the present case the promotion is based on seniority-cum-merit

as contemplated under the 2014 Service Rules and the G.R. dated 1 August

2019, both of which are binding on the Respondent Nos.1 and 2. Needless

to mention that seniority-cum-merit and merit alone are different concepts

and principles in service jurisprudence having distinct legal connotation. We

may further refer to the decision pressed by Mr. Kulkarni of the Punjab and

Haryana High Court in  Vijay Kumar Vs. Haryana State Electricity Board

(supra). An employee, in a particular case, may not have vested right to

seniority which was granted due to a mistake. However, that fact situation

is in no manner whatsoever comparable to the given factual complexion, in

light of the aforesaid discussion.

86.We may now advert to the contention of the Respondent Nos.1 and 2

through Mr. Kulkarni that the Impugned Order is passed within the confines

of law and in conformity with the earlier order of this Court dated 11

November 2025. Having heard and considered the submissions advanced by

the parties in this regard, we may refer to the relevant extract of our earlier

order which reads thus:-

“4.  To balance the equities, we deem it appropriate to permit

the Petitioners in the second Petition to file a representation

raising grounds with regard to the select list, to the chairman of

the DPC, by tomorrow i.e. 12

th

 November 2025 at 2:00 p.m. As

like the Petitioner in the first petition namely, Ajay Dattatraya

Shubham/Mayur 39/48

40 J-WP-17202-2025.doc

Wayase, the DPC would consider the representations of each of

these Petitioners and deal with every issue raised. A reasoned

order should be passed. If an adverse order is passed, the same

would not be implemented for two weeks.”

        In the above context, we may juxtapose the above directions in the

said order of this Court to the Impugned Order. The Impugned Order as it

stands nowhere refers to the response to the Petitioners’ representation

given in tabular form. The record reveals that the same was shared with the

Petitioners, by the Respondent No.1 only vide separate emails dated 11

December 2025.

87.We are not persuaded to accept the contention of Mr. Kulkarni that

the response to the representation of the Petitioners, is contained in the

Impugned Order. The same is 

res ipsa loquitur. The High Court in its order

dated 11 November 2025 has specifically directed that a reasoned order

should be passed after considering the representation of each Petitioner and

dealing with every issue raised. This is not borne out from a bare perusal of

the   Impugned   Order,   when   the   response   to   the   representation   of   the

Petitioners, in tabular form, was sent by separate emails after passing of the

Impugned Order. Detailing reasons in the Impugned Order itself was the

mandate to be followed by the Respondent No.2-DPC. In this context it

would be apposite to refer to the decision of the Supreme Court in 

Sant Lal

Gupta & Ors. Vs. Modern Cooperative Group Housing Society Ltd. & Ors

12

,

12. (2010) 13 SCC 336

Shubham/Mayur 40/48

41 J-WP-17202-2025.doc

where   the   Supreme   Court   held   that   reason   is   the   heartbeat   of   every

conclusion, without the same it becomes lifeless. In such backdrop, the

Respondent No.1-PMC ought to have been circumspect in its actions, more

particularly as ‘State’, under the aegis of Article 12 of our Constitution.

88.We find force in the submission of Mr. Anturkar to the effect that the

response to the Petitioners’ representation in tabular format is signed by

two persons, only one of whom happens to also be a signatory to the

Impugned Order. This is pertinent, inasmuch as if such response was a part

of the Impugned Order, it would not have been separately signed by two

persons namely the Administrative Officer and the Deputy Commissioner of

the Respondent No. 1-PMC. This is more particularly, when only the latter

i.e. the Deputy Commissioner was a signatory to the Impugned Order. The

Petitioners in the present facts have not attributed 

malafides to any member

of   the   DPC.   In  fact,   the   litmus  test   for   such  Impugned   Order  is  due

compliance with the principles of natural justice in letter and spirit. This

would   entail   inclusion   and   incorporation   of   detailed   reasons   in   the

Impugned Order itself, as mandated by this Court’s earlier order dated 11

November 2025, absence of which is conspicuous. At this juncture, we find

it apposite to refer to the decision of the Supreme Court in 

Mohinder Singh

Gill & Anr. Vs. The Chief Election Commissioner, New Delhi & Ors.

13

 which

is considered to be the  

locus classicus  on the proposition that when a

13 (1978) 1 SCC 405

Shubham/Mayur 41/48

42 J-WP-17202-2025.doc

statutory functionary makes an order based on certain grounds, its validity

must be judged by the reasons so mentioned and cannot be supplemented

by fresh reasons in the shape of affidavit or otherwise.

89.We may now refer to the reliance placed by Mr. Anturkar on the

decision   of  Shiba Shankar Mohapatra (supra),   more   particularly   in

paragraphs 17, 18, 29 and 30 thereof. Here the Supreme Court has held

that letters issued by the Government departments being merely opinion of

the departments cannot be conferred the status of executive instructions. It

concludes by reiterating the settled legal proposition that once seniority has

been fixed and remains in existence, for a reasonable period, it ought not to

be disturbed. The ratio and the principles laid down in the said decision are

clearly applicable in the given facts as the letters dated 16 February 2019

and 21 February 2020 referred by the Respondent Nos.1 and 2 cannot be

elevated to that of executive instructions.

90.We   see   no   reason   much   less   justification   to   dislodge   the   final

seniority   list,   not   otherwise   legally   superseded   or   assailed   by   the

Respondents, in the given factual complexion. The distinction sought to be

made   by   Mr.   Kulkarni   on   the   said   judgment   that   guidance   of   the

Government is permissible is not disputed. However, we reiterate that such

opinion of the executive manifesting itself in letters cannot be the gospel

and/or the sole yardstick in such matters. In view thereof, the decision cited

by Mr. Kulkarni in Ashok Ram Parhad & Anr. (supra) is also not apposite in

Shubham/Mayur 42/48

43 J-WP-17202-2025.doc

the given facts. Moreover, it cannot be disputed that the G.R. dated 1

August 2019 ought to be read in harmony and conformity with the 2014

Service Rules.

91.It is in the above context and backdrop that in our view, the final

seniority list dated 11 September 2024 assumes importance particularly

when the same is not superseded and/or challenged by the Respondents in

the manner the law would require. It therefore settles the position for

promotion to the post of Superintending Engineer. It is in the interest of

administrative discipline and uniformity that such final seniority list ought

to be implemented. We may at this juncture, gainfully refer to the decision

of the Supreme Court in V. Vincent Velankanni Vs. The Union of India &

Ors

14

. In this case, the Supreme Court observed thus:-

“50.   Thus,   much   water   has   flown   under   the   bridge   and

retrospective application of the GO issued in 2015 would open

floodgates of litigation and would disturb the seniority of many

employees causing them grave prejudice and heartburn as it

would disturb the crystallized rights regarding seniority, rank and

promotion   which   would   have   accrued   to   them   during   the

intervening period. To alter a seniority list after such a long

period would be totally unjust to the multitudes of employees

who could get caught in the labyrinth of uncertainty for no fault

of   theirs   and   may   suffer   loss   of   their   seniority   rights

retrospectively”

        In addition to the above, we may also refer to the decisions of the

Supreme Court in 

Shiba Shankar Mohapatra (supra); B.S. Bajwa & Anr. vs

14. 2024 SCC OnLine SC 2642

Shubham/Mayur 43/48

44 J-WP-17202-2025.doc

State of Punjab & Ors

15

; K.R. Mudgal and Others vs R.P. Singh and Others

16

and  Malcom Lawrence Cecil D’Souza vs Union of India & Ors

17

, where the

Supreme Court has in similar fact situation, declined to interfere with the

settled position, qua seniority list.

92.We now advert to Mr. Kulkarni’s thrust and emphasis on correcting

the mistake in the final seniority list dated 11 September 2024 and not

allowing it to perpetuate. This appears to be attractive at the first blush, but

is untenable on deeper scrutiny. We say so as our attention is invited to the

draft   seniority   list   published   recently   as   on   7   January   2026   by   the

Respondent   No.1-PMC.   A   bare   perusal   of   the   same   indicates   that  the

Petitioners are clearly senior to Respondent Nos.4 to 6. It appears from the

said list that Respondent No.3 and Petitioner No.2 were promoted to the

feeder post of Executive Engineer on the same date i.e. 3 March 2020.

Thus, when the Respondent Nos.1 and 2 intend to conduct the promotion

process in accordance with the proposed select list dated 2 September

2025, which as discussed above is legally untenable, it is imperative for this

Court to refrain from confirming the Impugned Order.

93.In our view, had the first and second Respondents been sure of their

stand, more particularly, the mistake that they intended to correct, the

length of service/seniority from the date of joining/entry into service would

15. 1997 SCC OnLine SC 181

16. (1986) 4 SCC 531 

17. (1976) 1 SCC 599 

Shubham/Mayur 44/48

45 J-WP-17202-2025.doc

have been so reflected, at least, in the said draft seniority list of 7 January

2026. However, this is not so. We may thus observe that the Respondent

Nos.1 and 2 by their conduct in the said promotion process have neither

been consistent, much less uniform which deters us from accepting their

stand   on   mistake   in   the   given   factual   matrix.   The   contention   of   the

Respondent Nos.1 and 2 that objections are invited to the draft seniority list

of 7 January 2026, which would then be considered, takes their case no

further.

94.As far as Petitioner No.4 i.e. Ajay Dattatraya Wayse is concerned, we

may   refer   to   the   office   circular   dated   11   September   2024,   issued   by

Respondent No.1-PMC. It is under this that the Final Seniority List is issued.

This consciously refers to the G.R. dated 7 May 2021 (supra). Moreover, the

said circular is neither superseded nor challenged by the Respondents.

Thus, it further clarifies that the final seniority list of 11 September 2024 is

published, subject to the final decision in SLP No. 28306 of 2017 (supra),

pending in the Supreme Court. Accordingly, we deem it fit to subject his

promotion   to   take   effect   in   terms   of   the   final   seniority   list   dated   11

September 2024, to the final outcome in the pending proceedings before

the Supreme Court in (SLP) No.28306 of 2017 (supra).

95.We have noted the contentions of Mr. Surel Shah for the private

Respondents. In our view, it is a reiteration of the position taken by the first

and second Respondents, which we have elaborately dealt with in the

Shubham/Mayur 45/48

46 J-WP-17202-2025.doc

paragraphs   above.   We   are   of   the   considered   view   that   the   date   of

joining/initial entry, overlooking the seniority position in the feeder cadre

to   the   promotional   post   ought   not   to   be   the   criteria   for   promotions,

including to the post of Superintending Engineer. We are not persuaded by

the submission of Mr. Shah, for the reasons noted above, that this is a case

which warrants our interference under Article 226 of the Constitution by

nullifying the final seniority list and consequently confirming the Impugned

Order.

96.For all the foregoing reasons, we are inclined to allow the Petition by

setting aside the Impugned Order 11 December 2025 and confirming the

final seniority list dated 11 September 2024, with all consequences arising

therefrom. As far as the draft proposed select list dated 2 September 2025 is

concerned, the same shall not be given effect to and/or acted upon by the

Respondent   Nos.1   and   2.   However,   we   clarify   that   the   promotion   of

Petitioner No.4 as indicated above shall be subject to the outcome of the

pending Supreme Court proceedings (supra).

97.Before parting, we may observe that in the given factual complexion,

there   are   no   compelling   reasons   advanced   by   the   Respondents   which

warrant our interference. We see no reason, much less justification to

disturb   and/or   dislodge   the   final   seniority   list,   in   exercise   of  our

extraordinary jurisdiction under Article 226 of the Constitution. We are

conscious of the admission of mistake by the Respondent Nos.1 and 2.

Shubham/Mayur 46/48

47 J-WP-17202-2025.doc

However, having concluded that the position taken by the first and second

Respondents is not within the legal framework/parameters, we are equally

mindful of the prejudice and heartburn that would inure to the Petitioners

and such other persons. This is more particularly when their rights have

been crystallized, vide the final seniority list. It would not be just or fair to

have the Petitioners and/or similarly situated persons entangled in the

labyrinth of uncertainty. This does not appeal to our conscience and such

approach in our considered view, would not lead to substantive justice. In

view   thereof,   we   are   persuaded   to   hold   that   in   the   given   factual

complexion, justice lies on the side of the Petitioners, warranting relief in

their favour.

98.We therefore pass the following order:-

ORDER

a)   The   Impugned   Order   dated   11   December   2025   passed   by

Respondent No.2- DPC is quashed and set aside. Consequently, the

proposed draft select list dated 2 September 2025, shall not be acted

upon and/or given effect to by the first and second Respondents.

b) The Respondent Nos.1 and 2 are directed to implement the Final

Seniority List dated 11 September 2024, in any event not later than

in two weeks from the date of uploading of this order, with all

consequences arising therefrom. The promotion of Petitioner No.4

shall, however, be subject to the final outcome of the Supreme Court

Shubham/Mayur 47/48

48 J-WP-17202-2025.doc

decision in (SLP) No.28306 of 2017 (The State of Maharashtra &

Anr vs Shri Vijay Ghogre & Ors.) (supra). 

c) The Petition is made Absolute in the above terms.

d) No order as to costs.

      [ADVAIT M. SETHNA, J.]      [R.I. CHAGLA, J.]    

Shubham/Mayur 48/48