2026 INSC 572

1

NON-REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO. 9041 OF 2019

JAGDISH PRASAD AND OTHERS … APPELLANT(S)

VERSUS

P.M. MANOJ KUMAR AND OTHERS … RESPONDENT(S)

J U D G M E N T

S.V.N. BHATTI, J.

1. We have heard Mr. P .C. Das, learned Counsel appearing for the

Appellants; Mr. Debajyoti Basu, learned Senior Counsel, Mr. Vikramjeet

Banerjee, ASG, for the Respondents; and Mr. John Mathew for the

Intervenors.

2. The Appellants assail the Judgment dated 10.08.2016 in WPCT No. 127

of 2016, passed by the High Court at Calcutta, Circuit Bench at Port Blair.

The parties to the lis are employees of the Union Territory Administration of

Andaman & Nicobar (“the Administration”).

3. The Appellants, Respondent Nos. 1 to 28, and the Intervenors were born

in the cadre of Constables under the Andaman & Nicobar Police Department.

Thus, they are brothers with camaraderie. In due course, the Constables were

promoted to Head Constables. The service conditions are governed by the

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Andaman & Nicobar Police Manual, 1963 (“Police Manual, 1963”). At the entry

level as a Constable, they satisfied the minimum educational qualification. A

few possess higher qualifications, such as matriculation. On 31.03.2008, the

Andaman & Nicobar Administration (Police Department) Group ‘C’ Post

Recruitment Rules, 2008 (“2008 Rules”) were notified. On 04.10.2008, the

Office of the Director General of Police issued Standing Order No. 9091

(“Standing Order”) to promote Head Constables to the post of Assistant Sub

Inspector-Executive (“ASI-Executive”) who had completed 5 years of service,

have a minimum educational qualification of matriculation (10

th

pass) or its

equivalent from a recognized Board/University, and have successfully

undergone the prescribed training course for Head Constables (Lower School

Course) at any Police Training Institute. Rules 2008 and Standing Order

changed the relationship from brothers to cousins. On 28.06.2010, the

Administration issued the Andaman & Nicobar Administration (Police

Department) Group ‘C’ Post Recruitment Rules , 2010 (“Rules 2010”),

amending the 2008 Rules. On 06.06.2014, the Office of the Director General

of Police issued a Circular (“2014 Circular”) inviting applications from eligible

candidates for promotion to the post of ASI-Executive.

4. The crux of the matter is the percentage of promotional posts under the

merit-cum-seniority and seniority-cum-fitness methods. We take a glimpse at

the relevant Rules and Standing Orders, and the method of Promotion:

DATE RULE / REGULATION /

STANDING ORDER /

MANUAL

PURPOSE

1963 Chapter 5, Andaman

and Nicobar Police

Manual 1963

Provided the foundational rules for

promotions within the Police Administration.

It established the preparation of "List B",

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which governed the promotion from Head

Constable to Assistant Sub-Inspector

(Executive).

Rule 5.4(c): This rule allowed the Director

General of Police to make promotions based

on outstanding performance without a formal

selection process.

02.08.1999 Standing Order No.

5349

A. Issued by the Inspector General of Police,

this order governed the preparation of "List

B".

B. The only requirement for a Head

Constable to be promoted to ASI (Executive)

was the successful completion of the Police

Training College (“PTC”) Course

31.03.2008 Andaman and Nicobar

Administration

(Police Department)

Group ‘C’ Posts

Recruitment Rules,

2008.

A. Rules framed under the proviso to Article

309 of the Constitution. Specifies the post of

ASI as a selection post and sets the broader

method of recruitment to “Promotion failing

which by deputation”.

B. It maintained the 66-2/3% selection track

and 33-1/3% non-selection track, but

introduced a new mandate requiring a

minimum educational qualification

of Matriculation (10th standard pass) for

the selection pool.

04.10.2008 Standing Order No.

9091

A. Issued by the Director General of Police.

This order laid out the examination

procedure for the 66-2/3% selection quota

created by the 2008 Rules.

B. It introduced a 200-mark test comprising

a written exam (100 marks), outdoor drill &

leadership (30 marks), musketry (20 marks),

physical fitness (15 marks), service records

(20 marks), and an interview (15 marks).

28.06.2010 2010 Recruitment

Rules (Notification

No. 7-11/2002-Home)

A. This notification superseded previous

recruitment rules.

B. Continued the framework of the 2008

rules, retaining the Matriculation

requirement and the 66-2/3% selection vs.

33-1/3% seniority-cum-fitness quota

bifurcation

C. Clarified the primary recruitment channel

to “100% by promotion” from amongst Head

Constables, instead of “promotion failing

which by deputation” as per 2008 rules.

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B. Preserved the 66-2/3% selection track

(Matriculation + test) and 33-1/3% seniority-

cum-fitness track.

06.06.2014 Circular No.

DGP/Estt/HC to

ASI/Prom/2013/3478

This circular called for eligible Head

Constables to submit applications for the

promotion test under the 2008 Standing

Order 9091 and initiate the promotion

selection test to fill active vacancies within

the 66-2/3% quota

21.03.2016 Amended

Recruitment Rules of

2016 (Gazette

Notification)

A. Abolished the selection test and dissolved

the Matriculation requirement.

B. Changed the recruitment method to 100%

on a non-selection basis (seniority-cum-

fitness).

5. Rules 2010 and the 2014 Circular made the cousins adversaries in the

long-drawn litigation commenced with the filing of O.A. No.

351/00078/AN/2014 (“O.A. No. 351/2014”) before the Central

Administrative Tribunal, Calcutta Bench, Circuit Bench at Port Blair

(“Tribunal”). The claim and counter-claim for promotional posts as ASI-

Executive, taken up in 2014, continue to date. The narrative is brief but has

been rendered a quagmire, much ado about nothing. The adjudication aims

to resolve another journey by sea, air, and road from the island to the

mainland to settle disputes over promotion from Head Constable to ASI -

Executive.

6. Revisiting the case details, we observe that both the admitted and

disputed circumstances are consistently outlined in the impugned Orders. A

few circumstances are referred to by ensuring brevity.

7. The Appellants entered the service of ‘Constable’ in Group C with the

eligible qualification of 8

th

Standard. The case of the Appellants in O.A. No.

351/2014 is summarised as follows:

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A. The 2008 Rules, which introduced a matriculation (10th standard)

requirement for promotion to ASI, are unjustified because the department

never previously advised them to upgrade their education for promotional

prospects.

B. As per the Delhi Police Manual, promotion to ASI is based entirely on

100% seniority-cum-fitness after five years of service and completion of a

Police Training Course, without any examination or higher educational

requirements.

C. The Competent Authority failed to consult the Union Public Service

Commission (“UPSC”) prior to notifying the 2008 Rules, violating Section

2.5 of the general guidelines for framing Recruitment Rules.

D. The 66-2/3% selection quota forced the Appellants to work under junior

officers, causing them professional stigma.

E. Since the Appellants’ current pay scale is already higher than the ASI pay

scale, promoting them based on seniority would not cause any financial

burden to the Administration.

8. The Appellants prayed for the following reliefs:

“8. RELIEF(S) SOUGHT FOR.

A. (I) An order be passed permitting the applicant No.1 to 10

to file the instant original application jointly under Rule 4 (5)

(a) of the Central Administrative Tribunal (Procedure) Rules,

1987, as the cause of action and the nature of relief prayed

for is same having common interest in the matter.

(II) An order be passed directing the respondent No.2 to

amend the recruitment rule of Assistant Sub- Inspector of

Police (Executive) notified on 31/03/2008 by amending

schedule -12 of the said recruitment rule to the extent that

100% promotion will be made on the basis of seniority - cum-

fitness and to expunge the requirement of educational

qualification of matriculation or its equivalent for the said post

and also to set aside the standing order No.9091 dated

04/10/2008 which was prepared on the basis of the said

recruitment rule for conducting examination.

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(III) An order be passed setting aside the Circular dated

06/06/2014 for preparation of List-B for promotion to the

rank of Assistant Sub-Inspector(Executive) from Head

Constable (Executive) by conducting promotional test as the

same is unreasonable infringing the right of the applicants.

B. An order be passed directing the respondent authorities to

transmit the original records of the case before this Hon'ble

court, so that after perusing the same conscionable justice

may be rendered to the applicant.

C). Any other relief or reliefs, order or orders, direction or

directions as your Honor deem fit and proper.

9. INTERIM ORDER IF ANY PRAYED FOR:

Pending final decision of the application, the applicant seeks

the following interim relief.

An interim order be passed restraining the respondent No.3

from giving any effect or further effect to Circular dated

06/06/2014 for preparation of List-B for promotion to the

rank of Assistant Sub-Inspector (Executive) from Head

Constable (Executive) by conducting promotional test till

disposal of the instant Original Application.”

9. On 23.04.2015, the Tribunal allowed O.A. No. 351/2014, quashed the

Circular dated 06.06.2014, and directed the Administration to properly frame

the Recruitment Rules and undertake promotions. The Tribunal also directed

that, until then, the ASI-Executive posts be filled from Head Constables on a

seniority-cum-fitness basis. The gist of the findings of the Tribunal is

summarised hereunder:

A. When the Appellants were inducted, the minimum educational

qualification for Constables was 8

th

Standard, and not 12

th

Standard as

wrongly claimed by the Administration.

B. Official communications revealed that the Police Department itself had

already proposed reverting to a 100% seniority-cum-fitness model in

2011, acknowledging the issues with the 2008 Rules. Since internal

deliberations were still ongoing, the Executive’s intent remained unclear,

making enforcement of the 2008 Rules premature.

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C. The Administration provides benefits to its police personnel on a par with

those of the Delhi Police. As per the Delhi Police Manual, promotion to ASI

is based entirely on 100% seniority-cum-fitness after five years of service

and completion of a Police Training Course, without any examination or

higher educational requirements. There was no clear reason to deviate

from the Delhi Police Manual’s 100% promotional model or to restrict

promotion of non-matriculate Head Constables.

D. The 2008 and 2010 Recruitment Rules were introduced without proper

consultation with the Department of Personnel and Training (“DoPT”),

Government of India and the UPSC. Hence, the service rules framed under

Article 309 of the Constitution cannot be altered or superseded by

administrative instructions without prior consultation with the

Competent Authorities.

10. The said decision of the Tribunal resulted in the filing of WPCT No. 235

of 2015 at the instance of the Administration and WPCT No. 241 of 2015 at

the instance of Respondent Nos. 1 to 28.

11. On 26.11.2015, both WPCT Nos. 235 of 2015 and 241 of 2015 were

ordered, the Tribunal's Order dated 23.04.2015 was set aside, O.A. No.

351/2014 was restored to the file and remanded to the Tribunal for a fresh

decision, and the Petitioners in WPCT No. 241 of 2015, i.e., Respondent Nos.

1 to 28, were directed to be added as Respondents to the petition before the

Tribunal.

12. During the pendency of the subject O.A. No. 351/2014, the

Administration issued the Andaman and Nicobar Police Department Group

‘C’ posts of Assistant Sub-Inspector (Executive) and Head Constable

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(Executive) Recruitment (Amendment) Rules, 2016 (“2016 Rules”). The Rules

2016 have the effect of substituting and restoring the position to what it was

prior to 31.03.2008.

13. On 19.04.2016, the Tribunal ordered the O.A. No. 351/2014, and the

findings are summarised as follows:

A. The ad hoc promotions, particularly those with explicit riders denying

seniority, do not confer any permanent rights on the employee once the

term lapses. Consequently, the ad-hoc promotees are reverted to the rank

of Head Constable, placing them back on par with the original applicants.

B. Any future promotions must be governed by the Rules prevailing when a

recruitment notification is issued. Therefore, the newly amended 2016

Rules will govern future promotions.

C. The argument that old rules should apply to old vacancies was rejected

because private respondents' ad hoc terms had expired without conferring

any legal rights on them. Hence, they were on equal footing with the

original applicants and were required to abide by the newly amended 2016

Rules.

D. Since the 2016 Rules fully addressed the changes the Original Applicants

sought, the Original Application was dismissed as being infructuous.

14. The Respondent Nos. 1 to 28, aggrieved by the Order of the Tribunal

dated 19.04.2016, filed WPCT No. 127 of 2016 before the High Court at

Calcutta, Circuit Bench at Port Blair. By the impugned Judgment, the

Tribunal’s Order dated 19.04.2016 has been set aside. The Appellants, who

have been assailing the method and mode of promotion, are assailing the

Order dated 10.08.2016. The High Court held that the accrued vacancies

9

must be filled in accordance with the regular Recruitment Rules prevailing

when the vacancies accrued, i.e., the old 2010 Rules, which required

matriculation for the 66-2/3% quota, rather than the newly amended 2016

Rules. The findings of the High Court in the impugned judgment are

summarised as follows:

A. It rejected the claim to regularise the ad hoc appointees because the

said appointments were made for a fixed period after the legal

proceedings had been initiated.

B. The ad hoc appointments can be made in exigencies, but in this case,

they were made after the initiation of proceedings before the Tribunal

and were meant to exist only for a specified period, i.e., three months,

as per an earlier High Court Order that was never challenged.

C. Vacancies had accrued prior to 2008, between 2008 and 2010, and

from 2010 till the framing of the new Rules in 2016, but were not filled

until the Original Application was filed.

D. Regarding the applicability of the Rules, the Supreme Court decision in

Marripati Nagaraja and Others v. Government of Andhra Pradesh and

Others

1

was applied, holding that vacancies must be filled in

accordance with the rules prevailing when those vacancies accrued.

Consequently, candidates' eligibility must also be considered based on

those corresponding dates.

E. The Tribunal’s direction to apply the 2016 Rules to old vacancies was

deemed incorrect and set aside, and thus modified the Tribunal Order

1 (2007) 11 SCC 522.

10

and directed the Administration to fill all accumulated vacancies

through regular recruitment within a three-month timeframe, using the

Rules that prevailed when each specific vacancy arose.

15. Hence, the Civil Appeal at the instance of the Applicants in O.A. No.

351/2014.

16. Before we proceed further, ancillary or incidental happenings in the

matter are also noted. During the pendency of O.A. No. 351/2014, the Office

of the Director General of Police, on 13.11.2014, published List ‘B’ to promote

44 Head Constables to the rank of ASI-Executive on an ad hoc basis initially

for six months, which was extended from time to time until the Order dated

16.08.2016 was issued, reverting them to the post of Head Constable. The

reversion Order has been the subject of another round of litigation, and the

ad hoc promotees’ prayer to continue the ad hoc promotion did not result in

favourable orders. The Office of the Director General of Police again issued a

Circular dated 24.08.2016, calling for applications from eligible candidates

for promotion to ASI-Executive in terms of the 2016 Rules.

17. The ad hoc promotee Officers who were reverted participated in the

selection process for promotion to ASI-Executive; a few were successful, while

a few were not, in the last exercise undertaken by the Administration in 2017.

This administrative effort has opened up another controversy for resolution

within the cadre of Head Constables. Sword has been unsheathed in

competing fashions, and the parties are contending with utmost tenacity. In

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the process, the law, precedent and rules are interpreted to suit one’s claims.

That is why we have prefaced this with the phrase “much ado about nothing.”

2

18. The Appellants’ case and arguments are that this Court’s three-Judge

bench Judgment in State of Himachal Pradesh & Others v. Raj Kumar &

Others

3

expressly overruled the principle in Y.V. Rangaiah’s

4

case, by holding

that promotions must be governed strictly by the statutory rules in force at

the time selection is initiated, not when the vacancies occurred. Thus,

promotions must be governed by the statutory rules in force at the time of

selection or at the initiation of the Notification process. Because the 2016

Rules were already notified and in effect, the High Court’s Order to revert to

the repealed 2010 Rules is legally unsustainable. Since the 2016 Rules have

never been challenged, they remain in full statutory force and must therefore

be the sole legal basis for all regular promotions. Further, the private

Respondents, i.e., the 2017 promotees, cannot claim any “vested rights” or

equity to retain their positions.

19. The contesting Respondents argue that the 2016 Rules, which replaced

the 2010 Rules to abolish the 66-2/3% selection channel in favour of a 100%

non-selection (seniority-cum-fitness) promotion basis, operate prospectively

and cannot disturb “past and closed” transactions. The 2014 selection

process is a “past and closed” transaction. The Departmental Promotion

Committee (“DPC”) convened on 12.11.2014, and List -B was published on

13.11.2014, sixteen months before the 2016 amendment took effect. Section

2 Much Ado about Nothing (Wiliam Shakespeare).

3 2022 SCC OnLine SC 680.

4 Y.V. Rangaiah and others v. J. Sreenivasa Rao and others, (1983) 3 SCC 284.

12

6 of the General Clauses Act, 1897, independently safeguards rights that have

accrued and proceedings that have commenced under a repealed or re -

enacted provision, unless there is a clear and contrary intention in the

legislation. Furthermore, under the “consideration-date test”, it is contended

that a selection process must be governed by the rules in force on the actual

date of consideration. Because the DPC met and finalised “List-B” while the

2010 Rules were still in force, subsequent amendments, i.e., the coming into

force of the 2016 Rules, cannot be applied “in reverse” to undo consideration

that has already been completed. Therefore, the 2016 amendment does not

apply to the completed, regular 2014 “List-B” selection process.

20. We have taken note of the submissions and perused the record.

21. As of date, the position is that the prayer of the Appellants in O.A. No.

351/2014 is substantially accepted and answered by the Administration by

issuing the 2016 Rules. Since the 2016 Rules came into force, there has been

no successful challenge to them. Respondent Nos. 1 to 28 were the ad hoc

promotees, and they contend that, notwithstanding the 2016 Rules,

promotions made on the basis of merit as per the 2008 Rules shall not be

disturbed, and that the Order of reversion is completely illegal and arbitrary.

22. Pursuant to the Circular Notification issued on 24.08.2016, ad hoc

promotees participated in the selection for promotion as ASI-Executive. As

noted earlier, a few were successful, and a few were not. The successful

candidates in the latest promotion exercise do not want their promotions

disrupted, and this is yet another complication the Administration has

invited.

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23. In the above multi-dimensional claims for promotion, after examining

the record in detail, the following points arise for consideration:

A. The impugned Judgment directs that the ad hoc promotees be

considered, as per the extant Rules, when vacancies have arisen for the

posts of ASI-Executive, while relying on Marripati Nagaraja.

5

So, with

the amendment by substitution, what would be the applicable Rule for

promotion to the post of ASI-Executive?

B. The view in the impugned Judgment is that the arising of vacancies and

applicable Rules are contemporaneous as per Marripati Nagaraja

(supra). The relevant portion is reproduced here under:

"As regards the applicability of the Rules under which

vacancies are to be filled up, we are in conformity with the

view already been taken by the Hon'ble Apex Court in the

case of Marripati Nagaraja and others Vs. Government of

Andhra Pradesh and others, 2007 (11) SCC 522, and as such

we direct that all those posts are to be filled in accordance

with the provisions of the Rules which are prevailing at the

time of accrual of the vacancies and the persons so eligible

for consideration on such date”

24. The right to apply the rule in force on the day the vacancy arises has

been the view taken in the Y.V. Rangaiah (supra), i.e., the Rule applies as of

the date the vacancy arises. A series of decisions, while considering and

applying the view in the Y.V. Rangaiah (supra), have produced divergent

opinions. A three-Judge Bench of this Court in Raj Kumar (supra) considered

the case law and examined the principle of Y.V. Rangaiah (supra), which held

that vacancies arising prior to the amendment of the Recruitment Rules must

be governed by the old Rules. This Court overruled this principle, holding that

5 Marripati Nagaraja and others v. Government of Andhra Pradesh and others, (2007) 11 SCC

522.

14

public servants do not possess a vested right to be considered under the old

Rules. Instead, the right to be considered for promotion is governed

exclusively by the Rules in force at the time the promotion is considered. The

findings of this Court in Raj Kumar (supra) are reproduced as follows:

“Analysis

82. A review of the fifteen cases that have

distinguished Rangaiah would demonstrate that this Court

has been consistently carving out exceptions to the broad

proposition formulated in Rangaiah. The findings in these

judgments, that have a direct bearing on the proposition

formulated by Rangaiah are as under:

82.1. There is no rule of universal application that vacancies

must be necessarily filled on the basis of the law which

existed on the date when they arose, Rangaiah case must be

understood in the context of the rules involved therein.

82.3. The Government is entitled to take a conscious policy

decision not to fill up the vacancies arising prior to the

amendment of the rules. The employee does not acquire any

vested right to being considered for promotion in accordance

with the repealed rules in view of the policy decision taken

by the Government. There is no obligation for the Government

to make appointments as per the old Rules in the event of

restructuring of the cadre is intended for efficient working of

the unit. The only requirement is that the policy decisions of

the Government must be fair and reasonable and must be

justified on the touchstone of Article 14.

82.4. The principle in Rangaiah need not be applied merely

because posts were created, as it is not obligatory for the

appointing authority to fill up the posts immediately.

82.5. When there is no statutory duty cast upon the State to

consider appointments to vacancies that existed prior to the

amendment, the State cannot be directed to consider the

cases.

xxx

84. The decision in Deepak Agarwal is a complete departure

from the principle in Rangaiah inasmuch as the Court has

held that a candidate has a right to be considered in the light

of the existing rule. That is the rule in force on the date the

consideration takes place. This enunciation is followed in

many subsequent decisions including that of Union of

India v. Krishna Kumar. In fact, in Krishna Kumar Court held

that there is only a “right to be considered for promotion in

accordance with rules which prevail on the date on which

consideration for promotion takes place”.

xxx

85.1. The statement in Y.V. Rangaiah that, “the vacancies

which occurred prior to the amended Rules would be

governed by the old Rules and not by the amended Rules”,

does not reflect the correct proposition of law governing

services under the Union and the States under Part XIV of the

Constitution. It is hereby overruled.”

15

25. A Division Bench of this Court in State of Odisha & Ors. v. Sreepati

Ranjan Dash

6

again had occasion to decide the applicable rule, namely,

whether the rule in force on the date of consideration or the rule in vogue

when the vacancy arose, and referred to and relied on Rajkumar & Ors.

(supra). The findings of this Court in Sreepati Ranjan (supra) are summarised

as follows:

A. The government, acting as the appointing authority, has the prerogative

not to fill vacancies by promotion, especially during a change in cadre

or restructuring of posts. In such policy matters, the State cannot be

compelled to carry out appointments.

B. There is no universal rule that vacancies must be filled in accordance

with the rules that existed on the date the vacancies arose.

C. An employee only has the right to be considered for promotion based

on the statutory rules in force on the date the actual consideration for

promotion takes place, not retrospectively.

D. There is a difference between an automatic “promotional post” and a

“selection post”. For a “selection post”, promotion is not automatic

merely based on seniority or ranking in a Gradation List; merit is the

primary criterion. Since it is a selection post, the Government is

competent to change the selection method for the “selection post”.

E. When new rules supersede old instructions “except as respects things

done or omitted to be done,” the protection only applies

6 2026 INSC 505.

16

to completed acts. Merely writing a letter to request the convening of a

DPC is not a completed act.

26. In light of the precedents on the point, we are of the view that the basis

in the impugned Judgment by referring to Marripati Nagaraja (supra) is

incorrect and needs to be interfered with and set aside accordingly.

27. The above conclusion does not give quietus to the keenly contested right

of the Head Constable cousins for promotions, inasmuch as the thrust of the

argument on behalf of Respondent Nos. 1 to 28 is that the Rules 2008 have

been notified and the 2014 Circular was issued. The selection process for

promotional posts was based on merit and minimum educational

qualification. The meritorious and eligible candidates were shortlisted, and

the Office of the Director General of Police issued Order Book No. 8726,

publishing List ‘B’ to promote 44 Head Constables to the rank of ASI -

Executive. Therefore, even with the advent of Rules 2016, their promotion to

the post of ASI-Executive cannot be challenged or disturbed. In other words,

the promotions made between 31.03.2008 and 21.03.2016 are protected, and

the Rules 2016 operate prospectively. To wit, the Rules 2016 are not

retrospective, even if it is an amendment by substitution, promotions in their

favour are protected.

28. Before we advert to the implication of the word “substituted” used

through an amendment, we would refer to the very Promotion Order on which

the argument is developed by Respondent Nos. 1 to 28. The Promotion Order

dated 13.11.2014 reads as follows:

“On the recommendation of the Departmental Promotion

Committee held on 12.11.2014, the following. Head

17

Constable are promoted to the rank of Assistant Sub -

Inspector (Executive) on ad-hoc basis in the pay band

Rs.5200-20,200 + Grade pay of Rs.2800 with immediate

effect, for a period of six months. This promotion being purely

ad-hoc, they can be reverted to their substantive rank of Head

constable at any time and will not have any claim or right to

seniority in the rank of Assistant Sub-Inspector.

xxx

The above promotions are subject to the outcome of OA

No. 351/00078/AN/2014 (Shri Jagdish Prasad and

Others Vs. Union of India & others).”

(emphasis supplied)

29. Therefore, the reading of the ad hoc Order of promotion as ASI-

Executive does not permit the conclusion that the promotions in favour of

Respondent Nos. 1 to 28 either became final or create a vested right in them.

Hence, it cannot be treated as a “completed act”. The Administration, keeping

in view the pendency of O.A. No. 351/2014, issued an ad hoc promotion

Order, making it subject to the outcome of that case. This raises the question

of the outcome of O.A. No. 351/2014. To appreciate the analysis, we will very

briefly recap the Appellants’ journey since the filing of O.A. No. 351/2014. On

23.04.2015, O.A. No. 351/2014 was allowed in the terms already noted.

Consequently, the Appellants’ prayer was accepted, but the Order dated

23.04.2015 was intervened by the High Court through the Order dated

29.06.2015 in WPCT Nos. 235 of 2015 and 241 of 2015, which again relegated

the Appellants to the position they held at the time of filing of O.A. No.

351/2014. In the interregnum, on 21.03.2016, the Administration accepted

the Appellants’ prayers in all respects and has substantially made the prayer

in O.A. No. 351/2014 no longer subsisting for consideration. In this

background, in our view, the Tribunal was correct in disposing of O.A. No.

351/2014, as indicated above. It is fairly well settled by a catena of decisions

18

of this Court that the word “substituted” used in amending legislation or

subordinate legislation is to be construed in a particular manner. For

emphasis, we refer to the following judgments:

Gottumukkala Venkata Krishamraju v. Union of India & Others

7

:

“18. Ordinarily wherever the word “substitute” or

“substitution” is used by the legislature, it has the effect of

deleting the old provision and make the new provision

operative. The process of substitution consists of two steps :

first, the old rule is made to cease to exist and, next, the new

rule is brought into existence in its place. The rule is that

when a subsequent Act amends an earlier one in such

a way as to incorporate itself, or a part of itself, into

the earlier, then the earlier Act must thereafter be read

and construed as if the altered words had been written

into the earlier Act with pen and ink and the old words

scored out so that thereafter there is no need to refer

to the amending Act at all. No doubt, in certain situations,

the Court having regard to the purport and object sought to

be achieved by the legislature may construe the word

“substitution” as an “amendment” having a prospective

effect. Therefore, we do not think that it is a universal rule

that the word “substitution” necessarily or always connotes

two severable steps, that is to say, one of repeal and another

of a fresh enactment even if it implies two steps. However,

the aforesaid general meaning is to be given effect to, unless

it is found that the legislature intended otherwise.”

(emphasis supplied)

Zile Singh v. State of Haryana & Others

8

:

“24. The substitution of one text for the other pre-existing text

is one of the known and well-recognised practices employed

in legislative drafting. “Substitution” has to be distinguished

from “supersession” or a mere repeal of an existing provision.

25. Substitution of a provision results in repeal of the earlier

provision and its replacement by the new provision

(see Principles of Statutory Interpretation, ibid., p. 565). If any

authority is needed in support of the proposition, it is to be

found in West U.P. Sugar Mills Assn. v. State of U.P. [(2002) 2

SCC 645] , State of Rajasthan v. Mangilal Pindwal [(1996) 5

SCC 60] , Koteswar Vittal Kamath v. K. Rangappa Baliga and

Co. [(1969) 1 SCC 255] and A.L.V.R.S.T. Veerappa

Chettiar v. S. Michael [AIR 1963 SC 933] . In West U.P.

Sugar Mills Assn. case [(2002) 2 SCC 645] a three-Judge

Bench of this Court held that the State Government by

substituting the new rule in place of the old one never

7 (2019) 17 SCC 590.

8 (2004) 8 SCC 1.

19

intended to keep alive the old rule. Having regard to the

totality of the circumstances centring around the issue the

Court held that the substitution had the effect of just deleting

the old rule and making the new rule operative. In Mangilal

Pindwal case [(1996) 5 SCC 60] this Court upheld the

legislative practice of an amendment by substitution being

incorporated in the text of a statute which had ceased to exist

and held that the substitution would have the effect of

amending the operation of law during the period in which it

was in force. In Koteswar case [(1969) 1 SCC 255] a three-

Judge Bench of this Court emphasised the distinction

between “supersession” of a rule and “substitution” of a rule

and held that the process of substitution consists of two

steps: first, the old rule is made to cease to exist and, next,

the new rule is brought into existence in its place.”

(emphasis supplied)

30. The Raj Kumar (supra) case held that the law in force as of the date of

consideration is applicable to the filling of vacancies or promotional posts.

Keeping in perspective, the law declared by this Court, and reverting to the

circumstances of the case at hand, we note that the word “substituted”, even

if given its logical and consistent effect, means that the consideration for

promotion took place only under the 2016 Rules. The consideration initiated

in 2014 is the subject matter of litigation, and further steps would be in

accordance with the outcome in O.A. No. 351/2014. Therefore, the Appellants

cannot also claim for consideration of their cases for the vacancies available

between 2010 and 2014. At best, the consideration under the applicable Rules

occurred in 2016; a few were selected, and a few were not. Thus, the cases of

all eligible candidates, including Appellants and Respondents No. 1 to 28, will

have to be considered strictly in accordance with the 2016 Rules immediately.

31. For the above reasons and considerations, the irresistible conclusions

can be summed up as follows:

20

A. The impugned Judgment is unsustainable and accordingly liable to be

interfered with and is set aside.

B. The Rules 2016 restored the status quo ante requirement for promotion

to the post of ASI-Executive in the U.T. of the Andaman & Nicobar

Islands.

C. The Administration issued a Circular in 2016 calling for applications

from eligible candidates for promotion, and, by following the procedure,

promotions have been made and given effect to. Those promotions are

not the subject matter of this O.A. No 351/2014.

D. The existing vacancies of ASI-Executive are to be filled under the Rules

2016, within two months from today.

32. For the above consideration and reasons, the Civil Appeal is allowed.

Pending application(s), if any, stand disposed of accordingly.

..……….…………………J.

[PANKAJ MITHAL]

..…………………………J.

[S.V.N. BHATTI]

New Delhi;

May 27, 2026.