V.C. Perumal v. Union of India, (SC) BS15788
SUPREME COURT OF INDIA

Before:- Sujata V. Manohar and R.C. Lahoti, JJ.

Civil Appeal No. 4168 of 1994. D/d. 20.1.1999

V.C. Perumal - Appellant

Versus

Union of India - Respondents

For the Appellant :- Mr. V.A. Mohta and Mr. R. Mohan, Sr. Advocates with Mr. R.A. Perumal, Advocates.

For the Respondents-State :- Mr. A. Mariarputham, Ms. Aruna Mathur, Advocates for M/s. Arputham, Aruna & Co., Advocates.

For the Respondent :- Mr. A.S. Nambiar, Sr. Advocate with Mr. Y.P. Mahajan, Mr. P. Parmeshwaran, Ms. Niranjana Singh, S.N. Terdol, Advocates.

A. Indian Police Service (Appointment by Promotion) Regulations, 1955, Regulations 5 and 9 proviso (as added in the year 1989) - Preparation of Select list Commission - Select list prepared before coming into existence of Proviso to Regulation 5 - Committee was justified in not taking into account existing vacancies for purposes of Regulation 5 - Regulation 5 makes no reference to anticipated vacancies during the coming year - Anticipated vacancies were five - Select list of 10 was in accordance with regulation 5.1996(11) SCC 342 distinguished.

[Paras 7 and 8]

B. Indian Police Service (Appointment by Promotion) Regulations, 1955, Regulations 5, 7 and 9 - Select list for promotion to the Posts of Superintendents of Police prepared for the year 1977 - Name of petitioner not included, but his batchmate included in the said list - Name of Petitioner included in the select list for the year 1978 - No prejudice caused to petitioner in the matter of promotion - Petitioner can have no grievance.

[Para 10]

Cases Referred :-

Union of India v. M.G. Dighe and others, 1991(4) SCC 551.

Devender Narayan Singh v. State of Bihar and others, 1996(11) SCC 342.

ORDER

Sujata V. Manohar, J. - The appellant was directly recruited to the post of District Superintendent of Police in the competitive examination conducted by the Tamil Nadu Public Service Commission in the year 1965. He joined service on 5.7.1965. At the relevant time he was officiating as Superintendent of Police which is a post in the Indian Police Service. He was so officiating from 26.6.1976 to 5.5.1978. The substantive post held by him at the material time was of Additional Superintendent of Police which is in the State Police Service.

2. The dispute in the present case relates to the year in which the name of the appellant should have been included in the select list for appointment as Superintendent of Police. The name of the appellant was included, for the first time, in the select list prepared for the year 1978. According to the appellant, he should have been included in the select list which was prepared in the year 1977.

3. Under Regulation 5 of the IPS (Appointment by Promotion) Regulations, 1955 it is provided as follows:

4. Under Regulation, 5 the Select Committee is required to meet at an interval not exceeding one year. In order to prepare the select list for the year 1977, the Select Committee met on 23rd November, 1976. Regulation 5 provides that the number of candidates to be included in the select list shall not exceed twice the number of substantive vacancies anticipated in the course of the period of 12 months commencing from the date of preparation of the list. In the present case, therefore, for preparing the select list for the year 1977, the Select Committee which met and prepared the list on 23.11.1976, was required to consider vacancies anticipated for the period November, 1976 to November 1977. The number of candidates on the select list would be twice the anticipated vacancies. Regulation (5) also provides that the number on the select list should be atleast equal to 10% of the posts in the cadre allotted to the State in question. We are not concerned with this second part of Regulation 5 in the present case because of the number under first part of Regulation 5 in the present case exceeding 10% of the posts. However, one may note that the total posts which were available to the State Police for the State of Tamil Nadu were 80. Therefore, atleast a minimum of 8 names were required on the select list.

5. In order to ascertain the number of anticipated vacancies for the period November, 1976 to November, 1977 both the sides have relied upon Annexure D to the Special Leave Petition which was also before the Central Administrative Tribunal. As per Annexure D, there were four vacancies which were existing at the time when the select list was prepared. These were carried forward from 1976 as no appointment was made to these four posts from the select list of 14.7.1976. In addition, there were five anticipated vacancies which would arise during the period February, 1977 to November, 1977. There is also a note that no vacancy was created during the year 1977 due the death, dismissal or resignation of any officer. Therefore, as per the details set out in Annexure D, there were four existing vacancies and five anticipated vacancies at the time when the Select Committee met on 23.11.1976. Therefore, as per Regulation 5, the Committee considered the number of anticipated vacancies as five, and prepared a select list consisting of twice that number, that is to say a select list of 10 persons. This select list of 10 persons was finally approved by the Union Public Service Commission on 21.1.1977. The name of the appellant does not figure in the select list of 10 persons so prepared for the year 1977. It is an accepted position that in this select list of 10 persons, nobody junior to the appellant is included. These are all persons senior to the appellant.

6. In connection with the existing vacancies, learned counsel for the respondents has drawn our attention to Regulation 7(3) which provides that the list, as finally approved by the Union Public Service Commission, shall form the select list of the members of the State Police Service for appointment to the Indian Police Service. Under Regulation 7(4) the select list shall ordinarily be in force until its review and revision effected under Regulation 5(4) is approved under Sub-Regulation (1), or as the case may be, approved under Sub-Regulation (2). Sub-Regulation (1) of Regulation 7 requires the Union Public Service Commission to consider the select list prepared by the Select Committee and Sub-Regulation (2) of Regulation 7 enables the Union Public Service Commission, if it considers necessary, to make changes in the list received in the manner set out in that Sub-Regulation. Therefore, under Regulation 7(4) the select list will operate until the approval of the new select list by the Union Public Service Commission. In the present case, therefore, when the Committee prepared the new select list on 23.11.1976, the select list for 1976 was in operation and would have continued to operate till the approval of the new select list for 1977 by the Union Public Service Commission which normally takes some time. The Committee, therefore, could not have anticipated that any existing vacancies which were available for being filled from the select list of 1976 would or would not be filled by the time the new select list was approved by the Union Public Service Commission.

7. Learned counsel for the respondent has drawn our attention to an amendment to Regulation 7 which has been made in the year 1989 by adding a proviso for the purpose of eliminating this problem of existing vacancies, and whether they should or should not be taken into account by the Select Committee while preparing a new list. The proviso which has been added in 1989 provides that no appointment to the service under Regulation 9 shall be made after the meeting of fresh Committee to draw up a fresh list under Regulation 5 is held. This proviso, however, was not in existence at the material time. The Committee, therefore, was justified in not taking into account the existing vacancies for the purposes of Regulation 5. In fact Regulation 5 in terms, makes no reference to any existing unfilled vacancies. It fixes the number of candidates on the select list with reference to anticipated vacancies during the coming year. The contention of the appellant, therefore, that the Commission should have prepared a list of more than 10 persons for the year 1977 does not appear to be justified.

8. The appellant has added the four existing vacancies to the five anticipated vacancies which makes a total of nine. He has, however, excluded from consideration the anticipated vacancy of 30.11.1977, thus reducing the total number to eight. He has contended that a select list of sixteen should, therefore, have been prepared. His contention cannot be accepted in view of the provisions of Regulation 5 and Regulation 7. The anticipated vacancies were five, and preparation of a select list of ten was in accordance with Regulation 5.

9. Learned counsel for the appellant has drawn our attention to a decision of this Court in Union of India v. M.G. Dighe and others, 1991(4) SCC 551. In that case the Court was concerned with the date from which anticipated vacancies were required to be calculated for the purpose of preparing a select list. In that case a review DPC was required to be convened on account of a faulty list prepared by the original DPC. The Court said that vacancies would have to be determined after reckoning 12 months from the date of the review DPC and not from the date when the original DPC had met. The Court said that the crucial date would remain the date of the meeting of the DPC, but it would be the date of review DPC which would count for that purpose. We fail to see how this judgment helps the appellant in any manner. The second judgment which was relied upon by the appellant is the judgment in the case of Devender Narayan Singh and others v. State of Bihar and others, 1996(11) SCC 342. In that case, on account of certain errors in preparing the select list for the year 1983, this Court had directed preparation of a fresh list for the year 1983. Consequently a fresh select list was prepared in the year 1985 and was approved by the Union Public Service Commission in the year 1986. This Court said that in view of the earlier directions given by this Court the fresh select list prepared must be deemed to be a select list for the year 1983 and hence the year of allotment of the officers promoted in 1987 on the basis of the select list should bee determined on the basis that they were included in the select list of 1983 and not on the basis of the approval of the list in 1986. This decision also turns upon its own special facts and the specific directions given in that case earlier by this Court. This decision also does not assist the appellant in any way.

10. In the present case the appellant was included for the first time in the select list of 1978 and on that basis he was promoted in the year 1979. His only grievance appears to be that his batchmate Balakrishnan was included in the select list of 1977 which he himself was included only in the select list of 1978. Balakrishnan was also, in fact, promoted in the year 1979 because out of the select list of ten for 1977, only seven persons were actually promoted. Balakrishnan has been throughout senior to the appellant, although they were in the same batch. Even when both are promoted in 1979, Balakrishnan being senior to the appellant, has been so shown. Undoubtedly because Balakrishnan was in the select list of 1977, while the appellant was included only in the select list of 1978, Balakrishnan would still have been senior to him. Therefore, there is no prejudice caused to thee appellant by reason of the fact that his name is included for the first time only in the select list of 1978.

11. In the premises the present appeal is dismissed and the order of the

Tribunal is upheld.