1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE/ORIGINAL JURISDICTION

CIVIL APPEAL NO(S). 9176  OF 2018

(@ SLP (C) NO(S).22444 OF 2017)

Prabhat Ranjan Singh & Anr.        …. Appellant(s)

Versus

R.K. Kushwaha & Ors.      … Respondent(s)

WITH

CONTEMPT PETITION (C) NO. 717 OF 2018 

IN SLP (C) NO(S).22444 OF 2017

CONTEMPT PETITION (C) NO. 732 OF 2018

 IN SLP (C) NO(S).22444 OF 2017

 SLP (C) NO(S). 4144 OF 2018

T.C. (C) No. 52 OF 2018

J U D G M E N T

Deepak Gupta J.

1.Leave granted in appeal arising out of SLP (C) No(s).

22444 of 2017.

2

2.This is yet another battle, in the seemingly never ending

war between promotees and direct recruits.

3.In the Indian Railways, there is a service known as the

Indian Railway Service of  Signal Engineers (for short  ‘the

IRSSE’).    This is a  Group­A service.    Recruitment  to the

service is by two modes – 50% by direct recruitment and 50%

by promotion from amongst Group­B officers in the feeder

services.     The   direct   recruits   are   selected   through   an

examination   conducted   by   the   Union   Public   Service

Commission (for short ‘the UPSC’).

4.On   23.10.2007,   the   Ministry   of   Railways   issued   a

requisition to the UPSC for filling up vacancies in the Group­A

service.  The test was to be conducted in the year 2008 and

the   recruitment   was   known   as   the   Engineering   Services

Examination, 2008.  Shri R.K. Kushwaha, hereinafter referred

to   as   ‘the   direct   recruit’,   was   successful   in   the   said

examination.   He was duly selected and joined service on

3

14.12.2009.  Some officers, who were working in the Group­B

service of the Signal and Telecommunication Department of

the   Indian   Railways   were   promoted   vide   order   dated

12.08.2014 to Group­A service with effect from 08.05.2014.

These officers were given benefit of weightage of 5 years of

service rendered in Group­B service in terms of Rule 334 of

the   Indian  Railways  Establishment   Manual  (for   short  ‘the

IREM’), Vol.1 and their relevant date for fixation of seniority

was fixed as 08.05.2009.  

5.The relevant portion of the order dated 12.12.2014 fixing

the seniority of the 87 promotee officers reads as follows:

“2.All the 87 officers will be placed in the seniority list

below   the   junior   most   direct   recruit  (DR)   IRSSE

officer of Engineering Service Examination (ESE) 2007

batch (earliest date of joining 15.12.2008), and above

the   senior   most   Direct   Recruit  IRSSE   officers   of

Engineering   Service   Examination   of   2008   batch

(earliest joining 14.12.2009), whose inter­se seniority

has already been circulated.”

Resultantly the promotee officers were placed en bloc senior

to all the direct recruits.

4

6.Shri   R.K.   Kushwaha,   a   direct   recruit,   filed   O.A.   No.

050/00260/2015   before   the   Patna   Bench   of   the   Central

Administrative Tribunal (for short ‘the CAT’) challenging the

seniority   given   to   the   promotee   officers   vide   order   dated

12.12.2014.   The petition was disposed of vide order dated

01.04.2015 directing the Chairman of the Railway Board to

consider   the   representation   of   Shri   R.K.   Kushwaha   dated

19.03.2015 within a period of two months.   The Chairman

vide speaking order dated 09.06.2015 rejected the plea of Shri

R.K. Kushwaha to fix the seniority of the direct recruits from

the   date   of   sending   of   the   requisition.     According   to  the

Chairman, the seniority of the Junior Scale, Group­A officers

of the eight organised railway services including the IRSSE

was to be fixed in terms of the provisions contained in the

IREM Vol­1 which had the approval of the President under

Article 309 of the Constitution of India.  

7.Shri R.K. Kushwaha thereafter filed a fresh O.A. being

O.A. No. 460 of 2015 claiming the following reliefs :

5

“8.1That your Lordships may graciously be pleased

to   quash   and   set   aside   the   impugned   orders

dated 09/12.06.2015 passed by the Respondent

No.1   together   with   order   dated   12.12.2014

passed by the respondent No. 4 as contained in

Annexure A/8 and A/4 respectively which are

contrary   to   the   order   passed   by   Hon’ble

Supreme Court of India in NR Parmar Case and

DOPT   OM   dated   04.03.2014   as   referred   to

above.

8.2That your Lordships may further be pleased to

direct the respondents to recast the seniority list

afresh  on the basis of principle  laid down by

Hon’ble Supreme Court of India in NR Parmar

Case   and   DOPT   OM   dated   04.03.2014   as

referred to above without any further delay.

8.3That   the   Respondents   further   be   directed   to

issue Corrigendum/amendment/Correction slip

in   Indian   Railway   Establishment   Manual

Volume­1,   henceforth   in   view   of   new

Guidelines/directives   of   DOPT   OM   dated

04.03.2014   as   contained   in   Annexure   A/11

which is based on the principle/law laid down

by the Hon’ble Supreme Court of India in NR

Parmar   Case   regarding   fixation   of   inter­se­

seniority   between   Direct   Recruitees   and

Promotees Officers.

8.4That the Respondents further be directed grant

all   consequential   benefits   in   favour   of   the

applicant including promotion in JA Grade on

the basis of his seniority as per the principle laid

down by Hon’ble Supreme Court of India in NR

Parmar Case and DOPT OM dated 04.03.2014

as referred to above.

8.5Any other relief or reliefs including the cost of

the proceeding may be allowed in favour of the

Applicant.”

6

8.It   would   be   pertinent   to   mention   that   none   of   the

promotee officers was made a party in this O.A..  Arguments

were   heard   and   judgment   was   reserved   in   the   matter.

Thereafter, Shri Prabhat Ranjan, who was a promotee and

also the General Secretary of East Central Railway Promotee

Officers Association, East Central Railway at Hajipur filed an

application for impleadment.  The application was taken up

on 05.02.2016 and the same was allowed.   The judgment

which had been reserved for pronouncement was de­reserved

and on the same day, the CAT heard all the parties and again

reserved judgment.  Liberty, however, was given to the parties

to   file   written   arguments.     The   CAT   vide   its   order   dated

03.05.2016 partly allowed the O.A..  It rejected the prayer of

Shri R.K. Kushwaha that the direct recruits were entitled to

get   seniority   from   23.10.2007   the   date   on   which   the

requisition for filling up the direct vacancies was sent, on the

ground that the case of Union of India  vs.  N.R. Parmar &

Ors.

1

 was not applicable in as much as the reference to the

1

(2012) 13 SCC 340

7

year of requisition is always with reference to the vacancy

year.     If   the   vacancies   are   notified   well   in   advance   and

requisition made earlier to arising of the vacancies, the direct

recruits cannot get or claim benefit of seniority from the date

of requisition.  

9.The case of the direct recruit was that the principle laid

down in N.R. Parmar’s case (supra) had been recognized and

implemented by the Department of Personnel and Training

(for short ‘the DoPT’) in its circular dated 04.03.2014.  As per

him, since requisition was issued on 23.10.2007, he should

be granted seniority from the said date.  The CAT held that

the case of the direct recruit that he should be given seniority

from 23.10.2007 is not acceptable.

10.In our view, this was, in fact, the only relief claimed by

the  direct  recruit in  his O.A. and  the matter  should  have

ended there.   However, the CAT went on to examine the

speaking order passed by the Chairman, Railway Board dated

8

09.06.2015 and examined the same in the context of the

DoPT circular dated 04.03.2014 and the judgment of this

Court passed in the N.R. Parmar’s case (supra).  

11.The   case   of   the   Railways   as   well   as   the   present

appellant, who was the intervener in the O.A. was that their

seniority had to be fixed in terms of the IREM Vol­1, which

provided that the promotees were to be given a maximum of 5

years weightage in terms of Rules 327 to 341.   It is not

necessary to extract all the rules.  It would suffice to note that

Rule 328 provided that the seniority of officers appointed to

various   Group­A  services  in  the   Indian  Railways  shall   be

determined on the basis of ‘date of increment in the time scale

(DITS)’ which is to be determined in accordance with certain

laid   down   principles.    In  the   case   of   direct   appointment,

pursuant to an examination conducted by the UPSC, the

DITS is to be reckoned from the date of commencement of

earning increments in the regular scale. Rule 334 provides

that in case of Group­B officers permanently promoted to

9

Group­A services, the DITS of the above officers would be

determined   by   giving   weightage.     The   said   rule   reads   as

follows:

“334   In   the   case   of   Group   ‘B’   officers   permanently

promoted to Junior Scale of Group ‘A’ services:

(1)xxx xxx xxx

(2)If two or more than two officers are promoted on

the   same   date,   the   following   method   shall  be

followed   to   determine   their   inter­se   seniority

within the Railway:­

(i)The relative seniority of officers of each Railway

shall   be   in   the   order   of   their   position   in   the

panel for that Railway.

(ii)The   DITS   of   the   above   officers,   shall   be

determined by giving weightage based on: 

(a)the year of service connoted by the initial

pay   on   permanent   promotion   to   Group   ‘A’

service; or

(b)half   the   total   number   of   years   of

continuous service in Group ‘B’, both officiating

and permanent;

whichever is more, subject to a maximum of 5

years; provided that the weightage so assigned

does not exceed the total non­fortuitous service

rendered by the officer in Group ‘B’.”

12.Before the CAT, it was urged by the Railways and the

intervener   that  N.R.   Parmar’s case   (supra)   was   not

applicable because weightage of 5 years, as additional years of

10

seniority was to be given to the promotees and in this behalf

reference was also made to the Indian Administrative Service

(IAS) (Regulations of Seniority) Rules, 1987 wherein also State

Civil Service Officers who are inducted into the IAS are given

some weightage while fixing their ‘year of allotment’.  The CAT

held that in the scheme of IAS any vagaries or arbitrariness

due to the date when the recruitment process is completed is

removed whereas in the railways reference to seniority and

inter   se   seniority   on   the   basis   of   DITS   is   subject   to

unintended   delays   in   the   completion   of   one   recruitment

process or the other and this may even be due to human

manipulation.     The   relevant   portion   of   the   order   dated

03.05.2016 of the CAT reads as follows:

“19…….Therefore, the basic philosophy of NR Parmar

of removing arbitrariness because of date on which an

action is completed with respect to the two streams

holds good in this case also.  Policy making is within

the   domain   of   the   Executive,   but   this   has   to   be

reasonable and rational.  Since there is obvious scope

for  arbitrariness  in the Railways policy, we have to

intervene in judicial review.  The Railways must align

their   policy   in   consonance   with   this   fundamental

philosophy of N.R. Parmar.

11

20.   Another   serious   anomaly   we   find   from   the

respondents action is that while the ratio described for

the DR and the promotees is 50:50, they have over the

years   inducted   promotees   about   three   times   the

number of direct recruits.  In the representation before

the   Chairman,   Railway   Board,   the   applicant   has

shown that from the year 2001 to 2007 against 95

direct   recruits,   376   promotees   have   been   inducted.

The chairman, railway Board has justified this on the

ground that as per the government instructions, direct

recruitment was curtailed to one­third for those years.

Such government instructions cannot alter the basic

principle   of   laid   down   ratio   between   the   DR   and

promotes.  If downsizing was the objective, this has to

be done keeping the ratio between DR and promotees

intact. ……..

21.xxx xxx xxx

22.Thus, the provisions of the IREM determining

inter se seniority based on DITS are clearly flawed and

arbitrary.   Accordingly, we quash and set aside the

impugned orders dated 9/12.6.2015 (Annexure A/8)

and date 12.12.2014 (Annexure A/4) being contrary to

the   underlying   principle   emerging   from   the   Hon’ble

Apex Court judgment in N.R. Parmar case as well as

DOPT guidelines in this regard, which mandate that

wherever it is considered necessary to follow different

principles for inter se seniority, consultation should be

made with the DOPT.  The respondent are directed to

recast the seniority afresh and take necessary action

to make corrections in the IREM in the light of the

aforesaid observations within a period of four months

from the date of receipt/production of a copy of this

order.”

13.Shri Prabhat Ranjan Singh challenged the order of the

CAT before the Patna High Court by filing Writ Petition No.

12

10669  of  2016  along  with  one  Shri  Girish Kumar.     This

petition was dismissed vide order dated 12.05.2017 and one

of the main grounds for dismissal of the petition was that the

circular of the DoPT dated 04.03.2014 was binding on the

Railways.   The Patna High Court went on to hold that the

IREM is not statutory in nature and is only a codified set of

guidelines.  It further went on to hold that the power of the

Railways to frame rules under Rule 201 of the Indian Railway

Establishment Code (for short ‘IREC’), which is statutory in

nature,   is   only   confined   to   Group­C   and   Group­D   posts.

Therefore, the Railways are bound by the OM issued by the

DoPT.   This judgment has been challenged by Shri Prabhat

Ranjan Singh. 

14.It would also be pertinent to mention that pursuant to

the direction issued by the CAT on 03.05.2016, the Railways

amended  Rules 327 to 341 of the IREM Vol­1 by removing

reference to ‘DITS’ and introduced the concept of ‘year of

allotment’.   According to the Railways, as per the amended

13

rules inter se seniority between direct recruits and promotees

shall   be   determined   and   fixed   on   the   basis   of   ‘year   of

allotment’ and not on the basis of ‘DITS’.  The amendment is

applicable   in   all   cases   of   fixation   of  inter   se  seniority   of

promotee officers from the panel of 2012­2013 onwards and

for Direct Recruit 2006 examination onwards.  Thereafter, the

seniority has been re­fixed and only the promotee officers,

who have been allotted 2008 as the ‘year of allotment’ have

been   given   seniority   over   the   direct   recruits   and   those

promotee officers who have been allotted 2009 as the year of

allotment   have   been   ranked   en   bloc   junior   to   the   direct

recruits of the year 2009.  Thus, the anomaly pointed out by

the CAT has been removed and the system which is followed

in the IAS is being applied even in the Railways.  

15.This development took place on 05.03.2018, during the

pendency of this petition.  According to the direct recruits, the

action of the Railways in placing some of the promotee officers

above the direct recruits was violative of the order of the CAT

14

and   they,   accordingly   filed   contempt   petition   no.

050/00070/17   before   the   CAT   which   was   dismissed   vide

order dated 02.04.2018.  The CAT held that in its order the

reference   to  N.R.   Parmar’s  case   (supra)   was   regarding

removing the arbitrariness due to ‘DITS’ and bringing it in line

with the concept of ‘vacancy year/allotment year’, which does

away   with   the   problem   and   the   revised   policy   after

amendment fixes the ‘allotment/vacancy year’ for fixing the

seniority and not ‘DITS’.  It also held that since this Court is

seized of the matter, the parties can place their grievance

regarding the legality of the revised policy before us. The

contempt petition was dismissed.

16.Aggrieved by the order of the CAT, the direct recruit filed

writ petition being CWJC No. 6489 of 2018 (R.K. Kushwaha v.

Union   of   India   &   Ors.)   before   the   Patna   High   Court   for

quashing/setting aside the order dated 02.04.2018 passed in

the contempt petition.  Vide order dated 03.05.2018, we have

transferred the aforesaid writ petition to this Court.

15

17.We have heard learned counsel for the parties.  Before

us Shri P.S. Patwalia, learned senior counsel for the appellant

(Prabhat Ranjan Singh) submitted that the petition has been

rendered infructuous in view of the amendment to Rules 327

to 341 of the IREM Vol­1.  He, however, submitted that the

observations made by the CAT and the High Court that the

DoPT circulars are binding on the Railways and that the

observations   of   the   Patna   High   Court   that   IREM   has   no

statutory force are wrong and are liable to be set aside.  On

the other hand, Shri Mukul Rohatgi and Shri Guru Krishna

Kumar,   learned   senior   counsel   appearing   for   the   direct

recruits submitted that the IREM, which provided for giving

weightage in seniority to the promotees, was set aside by the

CAT.  Therefore, by still continuing to give weightage to the

promotees the contemnors have committed contempt of order

of the CAT.  It has also strenuously been urged before us that

the rules which provide for giving weightage to the promotee

officers are totally illegal and arbitrary.  Shri Maninder Singh,

16

learned   Additional   Solicitor   General   submitted   that   the

Railways are empowered to frame their own rules.  According

to him, even the IREMs are issued with the concurrence of

the   President   of   India   in   terms   of   Article   309   of   the

Constitution of India and framed under the Constitution of

India.  

18.In our view, the following issues arise for decision:

I Whether the Railways is bound by the rules framed by

the DoPT or it can frame its own rules and whether the IREM

has statutory force? 

IIWhether Shri R.K. Kushwaha, the direct recruit had laid

challenge to the rules, which provide for giving weightage in

the seniority to the promotee officers?

IIIWhether   the   findings   of   the   CAT   in   respect   of  N.R.

Parmar’s  case   (supra)   was   limited   to   removing   the

arbitrariness only in respect of ‘DITS’?

17

IVWhether by issuing the memorandum dated 05.03.2018

amendment/modifying   rules   327­341   the   Railways   have

violated the order issued by the CAT?

I Whether the Railways is bound by the rules framed

by the DoPT or it can frame its own rules and whether the

IREM has statutory force? 

19.The CAT, in its order, held that the Railways are bound

by the DoPT circulars.   The High Court of Patna has gone

further and has come to the conclusion that the Railways have

no jurisdiction to frame rules for Group A & B services.  The

High Court has further held that the IREM rules are not

statutory in nature and are only guidelines having no binding

force.  On the other hand learned senior counsel for the UOI

has drawn our attention to the Government of India (Allocation

of Business) Rules 1961 framed under Clause 3 of Article 77 of

the Constitution of India.   Under these Rules business has

been allocated to different departments. As far as the DoPT is

concerned the relevant portion reads as under:­

18

“I.RECRUITMENT,   PROMOTION   AND   MORALE   OF

SERVICES

1.  ........

2. General   questions   relating   to   recruitment,

promotion   and   seniority   pertaining   to   Central   Services

except Railways Services and services under the control

of   the   Department   of   Atomic   Energy,   the   erstwhile

Department of Electronics, the Department of Space and

the   Scientific   and   Technical   Services   under   the

Department of Defence Research and Development.

3. ...........

4. General policy matters regarding classification of

posts and grant of gazetted status in relation to Services

other than Railway Services.

5. Recruitment   of   ministerial   staff   for   the

Government of India Secretariat and its attached offices

except   that   for   the   Department   of   Railways,   the

Department of Atomic Energy, the erstwhile Department

of Electronics, and the Department of Space.

6. Appointment of non­Indians to Civil posts under

the   Government   of   India  except   posts   under   the

Department   of   Railways,  the   Department   of   Atomic

Energy, the erstwhile Department of Electronics and the

Department of Space.

      xxx              xxx xxx

IV. SERVICE CONDITIONS

21. General questions (other than those which have

a financial bearing including Conduct Rules relating to All

India   and   Union   Public   Services  except   in   regard   to

services   under   the   control   of   the   Department   of

Railways,  the   Department   of   Atomic   Energy,   the

erstwhile  Department of Electronics and the Department

of Space).

19

22. Conditions   of   service   of   Central   Government

employees  (excluding those under the control of the

Department   of   Railways,  the   Department   of   Atomic

Energy,   the   erstwhile   Department   of   Electronics,   the

Department   of   Space   and   the   Scientific   and   Technical

personnel under the Department of Defence Research and

Development, other than those having a financial bearing

and   in   so   far   as   they   raise   points   of   general   service

interest).

23(a) – (d)   …............

24. ................

25. ................

26. ................

27. General   policy   regarding   retrenchment   and

revision of temporary Government servants except  those

under the Department of Railways. ”

       xxx               xxx                xxx          

20.A perusal of the Allocation of Business Rules, 1961,

especially the highlighted portion leaves no manner of doubt

that the Railways is specifically excluded from the ambit of

the scope of business allocated to the DoPT, whether it be

for classification of posts, recruitment of ministerial staff,

appointment of non­indians to civil posts, fixing of service

conditions, including conduct rules, general policy regarding

retrenchment   and   revision   of   temporary   service   of   the

20

Railways etc., and as such the DoPT cannot issue binding

circulars upon the Railways.  We may make it clear that if

the DoPT issues a circular and the Railways specifically

accepts the circular or makes it applicable, then such a

circular   may   apply   but   if   the   circular   is   not   made

specifically applicable then it has no force so far as the

Railways and its employees are concerned.

21.In the same Allocation of Business Rules, 1961 while

allocating business to the Ministry of Railways power has

been given to it to deal with all matters including those

relating   to   Revenue   and   Expenditure.     Therefore,   the

Ministry of Railways has the power to lay down conditions of

service for its employees.

22.The Ministry of Railways has a set of codified rules

known as the Indian Railways Establishment Code (IREC).

It is not disputed before us that as far as the IREC is

concerned the same is notified under the proviso to Article

21

309   of   the   Constitution   and   is   statutory   in   nature.

However, it has been urged on behalf of the direct recruits

that IREM does not have any statutory force.  It would also

be pertinent to mention that the DoPT itself has issued a

office   memorandum   dated   16.02.2018   stating   that   the

matters relating to recruitment, promotion & seniority in

respect   of   Ministry   of   Railways   do   not   fall   within   the

jurisdiction  of  the   DoPT.     We  need   not   refer  to  all  the

documents referred to because it is apparent from a bare

reading of the Allocation of Business Rules, 1961, that the

service   conditions   of   the   employees   of   the   Railways   are

governed by the rules framed by the Railways which will not

only include the IREC but also the IREM.

23.Even with regard to the IREM it has been urged by the

learned   ASG   that   these   rules   and   the   various

modifications/amendments  issued from time to time to the

IREM are also issued under the proviso to Article 309 of the

Constitution and as such they have the statutory force.

22

24.We have gone through the various communications

with regard to the IREM and find that all of them make a

mention that they have been issued in exercise of powers

conferred by proviso to Article 309 of the Constitution.  We

may   specifically   refer   to   only   one   document,   i.e.,

amendment   to   the   IREM   Rules   327   to   341   made   in

pursuance   to   the   judgment   delivered   by   the   CAT   on

03.05.2016.   The relevant portion of the communication

reads as follows:­

“.........

In   exercise   of   the   powers   conferred   by   the

proviso to Article 309 of the Constitution the President

have further decided that principles for inter­se­seniority

of Direct Recruit Group ‘A’ officers and promotee Group ‘B’

officers inducted into Group ‘A’ Junior Scale effective from

the panel year 2012­13, stands modified/amended as per

Annexure­I.

.........”

This leaves no manner of doubt that the rules under

IREM Vol.1 are also statutory rules.

23

25.In view of the above, there can be no manner of doubt

that the Railways is not bound by the memorandum issued

by the DoPT and are empowered to frame its own rules to

lay down the service conditions of its employees.  We also

hold that the IREM has statutory force and has been issued

in exercise of powers vested under the proviso to Article 309

of the Constitution.

IIWhether Shri R.K. Kushwaha, the direct recruit had

laid   challenge   to   the   rules,   which   provide   for   giving

weightage in the seniority to the promotee officers?

26.As far as the second question is concerned we may

note that we have already quoted the prayer clause of OA

No.460 of 2016 filed before the CAT.  In the said OA there is

not even a whisper of a challenge to the policy of giving

weightage to the promotees.   In fact that issue was not

raised before the CAT.  The case set up by the direct recruits

before   the   CAT   was   that   since   the   requisition   for

recruitment had been issued on 23.10.2007, they should be

24

granted seniority from that date in view of the judgment

rendered by this Court in N.R. Parmar’s case (supra) read

with DoPT OM dated 04.03.2014.  It has been urged by Shri

Guru Krishna Kumar, learned senior counsel appearing for

the direct recruit that prayer 8.3 in which it is prayed that

corrigendum/amendment/corrections   slip   be   issued   in

IREM Volume­I is itself a prayer to quash the said IREM.

We are unable to accept this contention.  If the direct recruit

wanted to lay challenge to the policy of giving weightage to

promotees then the basis for the challenge had to be made

in   the   original   application   and   the   rule   granting   such

weightage had to be specifically challenged in the prayer

clause.  The promotees who were liable to be affected should

have   been   arrayed   as   respondents.     Such   a   challenge

cannot be entertained from the back door by merely alleging

that corrigendum/ amendments/corrections to the IREM be

issued.  Neither the corrigendum, nor the amendment or the

corrections could result in the quashing of rule granting

weightage.  Furthermore, if prayer 8.3 is read as a whole,

25

what is prayed is that the correction be made with a view to

bring the IREM in line with DoPT OM dated 04.03.2014,

which   is   based   on   the   principle   of   law   framed   in  N.R.

Parmar’s case (supra).  

27.We   may   also   note   that   before   us   the   original

application filed by Shri R.K. Kushwaha has been produced

in which the main case set up was that in view of the law

laid down in N.R. Parmar’s case (supra) the date of sending

requisition  for  filling   up  the   vacancies   is  the   date  from

which the direct recruits should be granted their seniority.

The following averments made by Shri Kushwaha in para

4.3. of his OA are relevant:­

“.........

4.3 That in this regard it is submitted that while the

applicant   was   working   in   Group­A   service   of   IRSSE,

several   Group­B   officers   i.e.   87   in   number   has   been

promoted/inducted   in   Group­A   service   of   IRSSE   vide

order dated 12.08.2014 for the panel year 2012­13 and

2013­14   w.e.f   08.05.2014,   hence   such   promote   officers

are entitled to get the benefit of seniority w.e.f 08.05.2009

after giving weightage of 05 years whereas the applicant

being   Direct   Recruitee   is   entitled   to   get   the   benefit   of

seniority w.e.f 23.10.2007 i.e. from the date of requisition

for filling up the vacancies of Group­A service in view of

the decision given by the Hon’ble Supreme Court of India

26

in the case of Union of India  Vs  NR Parmar in which the

issue   of   seniority   in   between   Direct   Recruitee   and

Promotees have been settled on 27.11.2012 against which

the Union of India has also filed Civil Review and the same

has been dismissed on 07.08.2013.  .........”

28.This leaves no manner of doubt that the only case set

up by the direct recruit was that he was entitled to seniority

from 23.10.2007, the date on which requisition for filling up

the direct recruit posts was sent and the promotees after

being   given   due   weightage   of   05   years   were   entitled   to

seniority w.e.f. 08.05.2009.  Therefore, he cannot now urge

that he had laid challenge to the rule providing for grant of

weightage to the promotees.

IIIWhether the findings of the CAT in respect of   N.R.

Parmar’s  case   (supra)   was   limited   to   removing   the

arbitrariness only in respect of ‘DITS’?

29.Before dealing with this issue we may note that we are

not at all in agreement with the interpretation sought to be

given by the direct recruits to the decision rendered in N.R.

27

Parmar’s  case (supra), that they are entitled to seniority

from the date of requisition.  On a perusal of the judgment

in N.R. Parmar’s case (supra), we find that in that case this

Court was dealing with those situations where the process

of either direct recruitment or promotions takes an unduly

long time.   As per the then existing rules, the persons so

appointed/promoted would get seniority from the date when

they   joined.     This   Court   found   that   this   could   lead   to

arbitrariness   on   account   of   the   fortuitous   date   of

appointment.  In certain cases, the process of recruitment

by   a   particular   mode   would   start   much   earlier   but   for

extraneous reasons, selection by one mode would be very

quick and slow by the other mode.  Therefore, to eliminate

this anomaly and reduce arbitrariness, this Court laid down

that the date of requisition for filling up the posts by a

particular recruitment process could be taken as the year to

which seniority could be given to persons recruited under

that process.  However, the Court also clearly laid down that

this would apply only if the recruitment year is the same as

28

the   year   of   vacancy.     It   is   obvious   that   neither   the

promotees nor the direct recruits can be given seniority from

a year when such vacancies do not even exist.  The Court

also   laid   down   that   the   administrative   authority   should

ensure that recruitment process should be initiated during

the vacancy year itself.  

30.In this behalf, we may make reference to the following

observations   of   this   Court   in   the   case   of  N.R.   Parmar

(supra) :

“34.1. If the process of recruitment has been initiated

during the recruitment year (in which the vacancies

have arisen) itself, even if the examination for the said

recruitment   is   held   in   a   subsequent   year,   and   the

result is declared in a year later (than the one in which

the   examination   was   held),   and   the   selected

candidates joined in a further later year (than the one

in   which   the   result   was   declared),   the   selected

candidates  will  be entitled  to  be assigned   seniority,

with reference to the recruitment year (in which the

requisition   of   vacancies   was   made).   The   logic   and

reasoning for the aforesaid conclusion (expressed in

the   ON   dated   2­2­2000)   is,   if   the   process   of   direct

recruitment is initiated in the recruitment year itself,

the   selected   candidate(s)   cannot   be   blamed   for   the

administrative   delay,   in   completing   the   process   of

selection.

34.2. The words “initiation of action for recruitment”,

and the words “initiation of recruitment process”, were

29

explained to mean, the date of sending the requisition

to the recruiting authority.”

31.In the present case though the requisition was sent in

the year 2007, the vacancies related to the year 2009 and,

therefore, the CAT as well as the High Court rightly held

that the direct recruits were not entitled to promotion from

the year 2007.  The CAT only ordered that the arbitrariness

which may arise due to fixation of ‘DITS’ be removed by

fixing the ‘year of allotment’ as the relevant criteria.

IVWhether   by   issuing   the   memorandum   dated

05.03.2018   amendment/modifying   rules   327­341   the

Railways have violated the order issued by the CAT?

32.  We have quoted the order of the CAT hereinabove and

what the CAT ordered was that the IREM determining the

inter se seniority based on DITS was clearly flawed and

arbitrary.  The order dated 09.06.2015 and 12.12.2014 were

quashed and set aside being violative of the judgment of this

Court   in  N.R.   Parmar’s  case   (supra)   and   the   DoPT

30

guidelines.  As held above there was no challenge to Rule

334 which provides for giving weightage to the promotees.

This Rule was not challenged directly or indirectly and the

CAT has not at all dealt with this Rule.  We may add that an

identical rule has been held to be valid by this Court in A.K.

Nigam   vs.   Sunil Misra

2

.  This judgment has been noted

by the CAT and yet the CAT did not discuss this judgment.

It is obvious that the CAT did not go into the validity of Rule

334.  All that the CAT held was that instead of the ‘DITS’

being   the   determining   factor   to   determine   the   year   of

promotion, the seniority would be determined with reference

to the ‘year of allotment’ following the principle of IAS Rules.

The CAT rightly dismissed the contempt petition holding

that the entire discussion with reference to N.R. Parmar’s

case (supra) was regarding removing the arbitrariness due

to ‘DITS’ and bringing it in line with the concept of vacancy

year/allotment  year  which  does away  with  the  problem.

Thus the CAT itself has clearly held that it had not at all

2

(1994) Supp.2 SCC 245

31

dealt with the issue whether promotees were not entitled of

being granted weightage of 5 years service for determining

the seniority.  This question never arose before the Tribunal

and as such the action of the Railways in amending the

Rules to bring them in line with the judgment of the CAT by

removing ‘DITS’ as the determining factor for fixing seniority

and introducing the ‘year of allotment’ as the criteria for

determining the seniority can in no manner be said to be

violative or against the order of the CAT.  In fact, the said

order is totally in line with the order of the CAT.

33.We   may   add   that   lengthy   arguments   have   been

addressed on behalf of the direct recruits contending that

the   rule   which   provides   that   weightage   be   given   to   the

promotees is arbitrary and in this regard reference has been

made to the judgment of this Court in P. Sudhakar Rao &

Ors.   vs. U. Govinda Rao & Ors

3

 and it is urged that in

view of this judgment the decision of this Court in  A.K.

3

(2013) 8 SCC 693

32

Nigam’s case (supra) is no longer good law.  On the other

hand   both   the   learned  ASG   and   the   senior   counsel   for

appellants have urged that A.K. Nigam’s case (supra) still

holds the field as P. Sudhakar Rao’s case (supra), was a

case decided in a fact scenario where there was no provision

for granting such weightage.   It was also urged that the

practice   of   giving   weightage   to   the   promotees   in   the

Railways has been in vogue since 1955 and the railways has

justified its action of giving weightage to the promotees by

urging that the promotees are doing the same work in the

lower   post   as   is   being   done   by   them   after   promotion.

Therefore, there is no change in the nature of their work

after promotion and the benefit of weightage is given for the

experience which they have got for doing such work.  It has

also been urged that most of the promotees are already

getting higher emoluments than are payable to the direct

recruits on their induction and this is also a factor taken

into consideration for granting this weightage.  We are not

going into these questions.  We have clearly held that there

33

was no challenge to Rule 334 in the original application and

such a challenge cannot be countenanced or entertained

either   in   contempt   proceedings   or   on   behalf   of   the

respondents while defending the appeal in this Court.  We

make it clear that we have not expressed any opinion on the

rival contentions of the parties on this issue.

34.The   situation   as   on   date   is   that   rules   have   been

amended.  These rules have to be implemented.  Neither the

promotees  nor   the   direct  recruits   have  challenged  these

rules.  We are therefore not going into other issues raised by

the parties.  

35.We dispose of the appeal by holding that the CAT had

only directed that instead of ‘DITS’, the ‘year of allotment’

should be the determining factor/criteria for determining

the  inter   se  seniority.     We   further   hold   that   there   was

neither any challenge to Rule 334 of the IREM Vol. 1 in the

original application nor did the CAT go into this issue. We,

34

accordingly uphold the order dated 02.04.2018 passed by

the CAT, Patna Bench dismissing the contempt petition filed

by the direct recruit Mr. R.K. Kushwaha.  Consequently, the

Transferred Case No. 52/2018 i.e. Writ Petition being CWJC

No. 6489/2018 before the Patna High Court is dismissed.

36.Applications   for   intervention/impleadment   are

rejected.

37.The contempt petitions and all pending applications

shall also stand disposed of.

SLP (C) NO(S). 4144 OF 2018

38.This petition is directed against the interim order dated

29.01.2018 passed by the High Court of Madhya Pradesh,

Principal Bench at Jabalpur in Writ Petition No. 299 of

2018.  The petition itself has been finally disposed of by the

35

High Court vide order dated 20.03.2018 and, therefore, this

petition is rendered infructuous and disposed of as such.

……………………… ..J.

(Madan B. Lokur)

……………………… ..J.

(S. Abdul Nazeer)

………………………… J.

(Deepak Gupta)

New Delhi

September 07, 2018