Secretary, Finance and Planning Department v. Salada S. Rao, (SC) BS43172
SUPREME COURT OF INDIA

Before:- M. Jagannadha Rao and A.P. Misra, JJ.

Civil Appeal No. 1525 of 1999 (Arising out of SLP (C) No. 10167 of 1997). D/d. 16.03.1999

The Secretary, Finance and Planning Department - Appellants

Versus

Salada S. Rao - Respondents

WITH

Civil Appeal No. 1529 of 1999 (Arising out of SLP (C) No. 15227 of 1997).

Govt. of A.P. - Appellants

Versus

Sov Sudhakar Rao - Respondents

WITH

Civil Appeal No. 1527 of 1999 (Arising out of SLP (C) No. 1279 of 1998).

Secretary to Govt. of, Finance and Planning Department - Appellants

Versus

Bammidi Lokanadham - Respondents

WITH

Civil Appeal No. 1526 of 1999 (Arising out of SLP (C) No. 1203 of 1998).

Secretary to Govt. of, Finance and Planning Department - Appellants

Versus

Ramisetty Hari Prasad - Respondents

WITH

Civil Appeal No. 1530 of 1999 (Arising out of SLP (C) No. 6573 of 1998).

Secretary to Govt. of, Finance and Planning Department - Appellants

Versus

Bhamidipati Nageshwara Rao - Respondent

WITH

Civil Appeal No. 1528 of 1999 (Arising out of SLP (C) No. 13440 of 1998).

Secretary to Govt. of, Finance and Planning Department - Appellants

Versus

Sahukaru Sarvesh Kumar - Respondents

For the Appellants :- Mr. P.P. Rao, Sr. Advocate with Mr. K. Ram Kumar, Ms. Asha G. Nair, Mr. Santinarayan and Mr. Y. Subba Rao, Advocates.

For the Respondents :- Mr. Y. Raja Gopala Rao, Advocate.

A. Constitution of India, Articles 14 and 16 - Advance Increment - Acquisition of higher degree - Relevancy - The question whether the typist is entitled to an advance increment on passing higher qualification of LL.B - Held, whether acquisition of LL.B. degree be relevant in the sense that it would improve the efficiency of the typists or some of other categories - Best judge in this matter be the High Court on the administration side - High Court allowed to reconsider the matter and recommend to Govt. as to in respect of which post or posts the acquisition of LL.B. degree would add to their efficiency - High Court on coming to conclusion that acquisition of LL.B. degree would be useful and improve the efficiency - Necessary for the Govt. to re-consider the matter afresh - Necessary for Govt. to extend benefit to some other categories also open to the Govt. to extend benefit prospectively - Appeal allowed.

[Paras 14 and 15]

B. Constitution of India, Articles 226 and 14 - Benefit of advance increment - Acquisition of LL.B. degree - The question whether benefit of advance increment be extended to steno-typists on acquisition of LL.B. degree - Held, steno-typists are entitled to advance increments as mentioned in G.O.Ms. 182 dated 17.7.1987 inasmuch as the acquisition of LL.B. degree was relevant to the functions performed by them - Direction for inclusion of steno-typists in G.O. No. 142 dated 3.4.1996 - Appeal allowed.

[Para 21]

C. Constitution of India, Article 226 - Acquisition of additional qualification - Advance increment - The question whether advance increment to be given only once in the category in which he was working at the time of acquiring the additional qualification - Held, where graduation is minimum qualification and person appointed Junior Assistant in that post on basis of minimum qualification - If he acquires LL.B. degree, he would certainly be entitled to an advance increment - Where an LL.B. degree is minimum qualification required for a post - Acquiring an LL.M. degree certainly be entitled to advance increment - Working as steno-typists if acquired one advance increment upon acquisition of a higher qualification other than minimum prescribed - Not be entitled to further increment while working in same category of steno-typist, in the event of their acquiring an LL.B. degree - Appeal dismissed.

[Paras 22 and 23]

Cases Referred :

Md. Azamathulla Khan v. State of Andhra Pradesh, 1996(1) ALT 432.

JUDGMENT

M. Jagannadha Rao, J. - Leave granted.

2. These are six appeals preferred to the State of Andhra Pradesh against the judgments of the Andhra Pradesh High Court. In C.A. arising out of SLP (C) No. 10167/97 the appellants have questioned the correctness of the judgment of the High Court in W.P. No. 20512/96. The Judgment under appeal in the above case was followed by the High Court in W.P. No. 3696/97 by its judgment dated 26.3.97. W.P. No. 12883/97 was allowed on 14.10.97, W.P. 16083/97 was allowed on 27.10.97, W.P. 1426/97 was allowed on 9.9.97, following the judgment dated 26.3.97 in W.P. No. 3696/97. So far as C.A. arising out of SLP (C) No. 13440/98 is concerned, it arises out of W.P. 11063/96 which was allowed much earlier on 24.6.96, following an earlier judgment of the Andhra Pradesh High Court dated 28.9.1995 in Md. Azamathulla Khan v. State of Andhra Pradesh, 1996(1) ALT 432.

3. We shall first take up Civil Appeal arising out of SLP (C) No. 10167/97 which was filed against judgment in W.P. No. 20512/96. Here the two writ petitioners are typists working in the Subordinate Courts. This Civil appeal stands on a separate footing from the other five Civil Appeals wherein the writ petitioners are Steno-Typists. We shall, therefore, refer to the facts in W.P. No. 20512/96.

4. It may be noticed that the Writ Petition No. 20512/96 was filed by the two petitioners both working in the Subordinate Courts in Andhra Pradesh. The first writ petitioner was promoted as a Junior Assistant and later he was converted as an Additional Typist on 26.1.83 while the second writ petitioner was appointed as an Examiner and was converted as Telugu Typist on 6.2.85. It was stated before us that both had passed the LL.B. examination after they were appointed as Typists. In the writ petition they claimed an advance increment as permitted by G.O.Ms. No. 182 Finance and Planning (F.W.P.R.C.-I) Department dated 17.7.87. They claimed that inasmuch as they were having higher qualification of LL.B. degree after being appointed as typists, they were entitled to one advance increment as mentioned in this G.O. The appellant-State contended that the question whether the typist was entitled to an advance increment was already decided by a judgment of the Andhra Pradesh High Court dated 28.9.95 in Md. Azamathulla Khan and others v. State of Andhra Pradesh, 1996(1) ALT 432 and that in the said judgment it was held that amongst others, typists were not entitled to an advance increment on passing LL.B. inasmuch as the acquisition of the said degree had no relevance so far as their work was concerned. Clause (b) of paragraph 4 of G.O.Ms. No. 182 dated 17.7.87 provides as follows :

5. According to the State, the Division Bench in Azamathulla Kahn's case had already decided that certain categories including the typists were not entitled to advance increments inasmuch as the acquisition of LL.B. degree was not relevant to the post of typist. The High Court in its judgment in W.P. No. 20512/96 under appeal dated 26.12.1996 after noticing that in the earlier judgment of the High Court it was held that LL.B. degree had no relevance to the posts of typist, however, observed that the post of typist was "equivalent" to the post of Junior Assistant and for that reason the typist could not be denied the advance increment. On that basis, the High Court, in the impugned judgment granted the advance increment to the two writ petitioners (respondents herein). The High Court also held that the subsequent G.O.Ms. No. 142 dated 3.4.96 which was issued by the State Govt. in implementation of the judgment of Azamathulla Khan's case would not come in the way of grant of these advance increments to the writ petitioners.

6. It is against this judgment that the Civil Appeal has been preferred by the State of Andhra Pradesh. In this appeal we have heard the submissions of learned senior counsel for the appellant Mr. P.P. Rao. The writ petitioners (respondent herein) who were served, have remained ex parte.

7. The history of the various Government orders in connection with the advance increments issued from time to time has been set out in the earlier judgment of the High Court dated 28.9.95 in Azamathulla Khan's case. We do not propose to go into the history of these administrative orders. It will, however, be sufficient to start with G.O.Ms. No. 182 dated 17.7.97 to which we have already made a reference.

8. That G.O. was issued pursuant to the recommendations of the Pay Commission to the effect that certain advance increments should be given on the basis of possession or acquisition of higher qualifications in the revised pay scales of 1986. The conditions for grant of advance increment are set out in paragraph 4 of the said G.O. which reads as follows :

9. It will be noticed that according to clause (b) of paragraph 4 above, the higher qualification must be relevant to the post held by the employee and in view of clause (a) it should be something more than the minimum qualification. The Government also stated in paragraph 2 of the said G.O. that the advance increments last sanctioned in the Revised Scales of Pay 1978 be continued beyond 1st July, 1986 subject to the same terms and conditions except the condition mentioned in item (i) of paragraph 4 relating to treatment of the advance increment as personal pay.

10. It appears that initially the High Court of Andhra Pradesh decided to extend the benefits of this G.O. to all the employees working in the High Court. But this was not approved by the Government and a batch of writ petitions were filed which came to be disposed of by the judgment in Md. Azamathulla Khan's case. The High Court struck down the cut off date 1.7.1986 as it found no nexus between the prescription of the date and the objects sought to be achieved. However, the High Court held that the acquisition of LL.B. degree was not relevant so far as the work of Record Assistants, Typists, Copyists, Bailiffs, Amin, Process Servers etc. who according to the High Court were lower than in status than Junior Assistant. The High Court also held that the High Court employees and Sheristadars namely, Assistant Registrars, Section Officers, Deputy Section Officers, Court Masters, Court Officers, Translators, Assistants both junior and senior and all ministerial employees including Sheristadars squarely fell within G.O.Ms. 182 inasmuch as a law degree was relevant so far as these posts were concerned and, therefore, the officers holding the above posts were entitled to advance increments in accordance with the above G.O.Ms. No. 182 dated 17.7.87. The writ petition, therefore, stood allowed partly so far as some of the categories were concerned. It stood dismissed so far as typists in the Judicial Department were concerned.

11. In implementation of the said judgment the Government issued G.O.Ms. No. 142/Finance and Planning (F.W.P.C.-II) Department dated 3.4.96 incorporating the various directions given in the judgment and squarely specifying some categories which were referred to in the judgment either as entitled to the benefit of advance increment or as not entitled thereto. The benefits were to be enjoyed with effect from 1.7.1986.

Inasmuch as the High Court in Md. Azamathulla Khan's case stated that the acquisition of LL.B. degree was not relevant to the post of typist amongst other posts, the G.O. 142 dated 3.4.96 also stated likewise but even so, the two writ petitioners (respondents herein) filed W.P. No. 20512/96 and contended that they too were entitled to advance increments notwithstanding the earlier judgment of the High Court in Md. Azamathulla Khan's case. This writ petition, as stated earlier, was allowed by the High Court holding that the first writ petitioner was promoted as Junior Assistant initially and was then posted as Additional Typist on 26.1.83, that the said post was admittedly a post equivalent to that of Junior Assistant and his appointment as typist was made due to administrative exigencies. Similarly, the second writ petitioner who was an Examiner was appointed as Telugu Typist which was also a post equivalent to the post of Junior Assistant. This was also done on account of administrative exigencies and in view of the typing qualification of the second writ petitioner. In the counter affidavits filed by the State, it was admitted that certain persons who were juniors to writ petitioners but were promoted as Junior Assistants were drawing additional increments after acquiring a law degree. The High Court, therefore, held that in the above circumstances, the provisions of Article 14 of the Constitution of the India would be violated if the writ petitioners were denied the benefit even when they were holding posts equivalent to that of Junior Assistants. The High Court further held while arriving at this conclusion, that it was keeping in view the judgment of the Division Bench in Md. Azamathulla Khan's case. G.O.Ms. 142 dated 3.4.96 had expressly included Junior Assistants working in Subordinate Courts and the Judicial Department in the category of persons entitled to the additional increments after acquiring a law degree. This G.O. was interpreted by the High Court to mean that those promoted to the post equivalent to the post of Junior Assistants should also be given the benefit of the additional increment. On the above reasoning, the Writ Petition No. 20512/96 was allowed.

12. The learned Senior Counsel appearing for the State submitted that the judgment of the High Court in Md. Azamathulla Khan's case had negatived the claim of typists for additional increments on the ground that LL.B. degree was not relevant so far as their post was concerned and that judgment had become final and, therefore, the Division Bench in the impugned Judgment, could not have deviated from Md. Azamathulla Khan's case. Alternatively, it should have referred the matter to a Full Bench if it felt that typists should also be held entitled to an advance increment. In any event, the reasoning that the persons holding posts equivalent to that of Junior Assistants would also be entitled to the advance increments was bad. The original G.O. 182 dated 17.7.87 which was extended to the Judicial Department by G.O. 142 dated 3.4.96 after the judgment in Md. Azamathulla Khan's case, could not be extended to apply to the posts of typist by invoking Article 14 of the Constitution of India. The condition that the qualification must be relevant to the post held by an employee was a valid and reasonable condition for making a distinction.

13. In our view, the contention of the learned Senior Counsel for the appellant-State is entitled to be accepted. The earlier judgment of the HIgh Court in Md. Azamathulla Khan's case clearly held that an LL.B. degree was not relevant to the post of Typist and certain other categories. That judgment had become final and it was therefore not open to the High Court to deviate from the above said judgment by applying Article 14 of the Constitution of India for granting relief to the two writ petitioners. Admittedly, the two writ petitioners were working as typists and, therefore, they were squarely covered by the earlier judgment in Md. Azamathulla Khan's case. We, therefore, do not agree with the High Court. We allow this appeal and set aside the judgment and dismiss W.P. No. 20512/96 subject however, to some observations which we would like to make in this context.

14. In the earlier judgment in Md. Azamathulla Khan's case which has no doubt become final, the Division Bench took the view that for certain categories of officers in the High Court and Subordinate Courts the acquisition of LL.B. degree was not relevant. We have certain doubts about the correctness of the said opinion expressed by the High Court in regard to the typists and we have also some doubts as to whether in regards to some of the other categories also, the acquisition of LL.B. degree would not be relevant. We have pointed out to the learned counsel for the appellant that on the question whether the acquisition of LL.B. degree could be relevant in the sense that it would improve the efficiency of the typists or some of the other categories, the best judge in that matter would be the High Court on the administration side and that the High Court should be allowed to reconsider the matter and recommend to the Government as to in respect of which post or posts including typists which were held earlier as not entitled to the advance increments, the High Court would opine that the acquisition of LL.B. degree would add to their efficiency.

15. In the event of the High Court coming to the conclusion that in respect of some of the other categories including typists which were denied the benefit of advance increments earlier, acquisition of LL.B. degree would be useful and would improve the efficiency it would then be necessary for the Government to re-consider the matter afresh giving adequate weightage to the opinion of the High Court. In that event, it would also be necessary for the Government to extend the benefit to some other categories also. However, we are of the view that it would be open to the Government to extend benefit prospectively. Subject to the above observations, C.A. arising out of SLP (C) No. 10167/97 is allowed and the judgment of the High Court in W.P. No. 20512/96 is set aside.

16. With regard to the other five Civil Appeals, we have already mentioned that in all of them the respondents-writ petitioners are Steno-Typists. Learned counsel for the State, Shri K. Ram Kumar has contended that the case of Steno-Typists stands on the same footing as Typists and the High Court has erred in these five writ petitions in granting the benefit of advance increment to steno-typists on the ground of acquisition of LL.B. degree.

17. Shri Y. Raja Gopala Rao, the learned counsel for the respondents-Steno Typists has, however, contended that there is a passage in the judgment in Md. Azamathulla Khan's case dated 28.9.95 that LL.B. degree was certainly relevant so far as those who take "dictations" are concerned, and that the said passage is referable to steno-typists and that judgment having become final, was binding on the Government. He contended that G.O.Ms. 142 dated 3.4.96 which was issued by the Government in implementation of the judgment in Md. Azamathulla's case ought to have included the category of Steno-Typists, among others who were held entitled to the advance increment.

18. The learned counsel for the respondent-steno typists also contended that the cause title in Md. Azamathulla's case itself shows that one Madhusudhana Rao who was at Sl. No. 8 W.P. No. 11053/88 (Md. Azamathulla being the first writ petitioner in that case), was himself a steno-typist and that, therefore, the said judgment must be treated as one in favour of the Steno-Typists. The learned counsel for the respondent relied upon the following passage from Md. Azamathulla Khan's case. It reads as follows :

19. The learned counsel for the respondents-steno typists also pointed out that long before the judgment dated 26.12.96 rendered in the case of two Typists in W.P. No. 20512/96, the High Court had in fact allowed the W.P. 11063/96 filed by the five Steno-Typists working in Subordinate Courts by a judgment dated 24.6.96 and in that case another Division Bench of the High Court applied Md. Azamathulla Khan's case rightly. The State had not challenged the judgment in W.P. No. 11063/96 earlier but has now chosen to file a special leave petition belatedly with an application for condonation of delay of about two years.

20. The learned counsel for the State Shri K. Ram Kumar, on the other hand, submitted that a general reading of the judgment in Md. Azamathulla's case shows that Steno-Typists were dealt with on par with Typists. The learned counsel also mentioned that according to paragraph 4(c) of G.O.Ms. No. 182 dated 17.7.87, an employee working in a category would not be entitled to an additional increment on acquisition of higher qualification more than once and, therefore, in any event, even assuming that the various Steno-Typists- respondents could claim that acquisition of LL.B. degree was relevant for the post of steno-typist, in cases where a steno-typist got an additional increment upon obtaining a graduate degree after he had been appointed as Steno-Typist, he would not be entitled to a further advance increment on acquisition of an LL.B. degree. While working in the same category, acquisition of higher qualification than the minimum qualifications would not enable one to earn an advance increment more than one.

21. We are of the view that the learned counsel for the respondent-Steno Typists has rightly relied upon the passage above extracted in Md. Azamathulla's case. The said passage clearly refers to "those taking down dictations of judgments" and those words were in our opinion clearly referable to Steno-Typists because it is to them the judgments are dictated. Unfortunately, in the concluding paragraph of the judgment in Md. Azamathulla's case, Steno-Typists were not specifically mentioned among the categories entitled to advance increments under G.O.Ms. 182 dated 17.7.87. We are, therefore, of the view that Steno-Typists are entitled to the advance increments as mentioned in G.O.Ms. 182 dated 17.7.87 inasmuch as the acquisition of LL.B. degree was relevant to the functions performed by them even as per Md. Azamathulla's case. We direct inclusion of the category of steno-typists in G.O. No. 142 dated 3.4.96.

22. The contention of the learned counsel for the State Shri K. Ram Kumar based on Paragraph 4(c) of G.O.Ms. No. 182 dated 17.7.87 is also liable to be accepted. As already noticed, the said para 4(c) reads as follows :

23. In a given case, where graduation is a minimum qualification and a person appointed as Junior Assistant in that post on the basis of such a minimum qualification, if he acquires an LL.B. degree later on, he would certainly be entitled to an advance increment. Similarly, where an LL.B. degree is a minimum qualification required for a post and a person holding that post acquires an LL.M. degree while in the said post, he would certainly be entitled to advance increment. So far as the respondents-Steno Typists are concerned, we do not have all the factual data relating to them before us. If while working as Steno-Typists they had acquired one advance increment upon acquisition of a higher qualification other than the minimum prescribed qualification, then they would not be entitled to a further increment while working in the same category of Steno-Typist, in the event of their acquiring an LL.B. degree. Therefore, in each case of the respondents-Steno Typists, the fact has to be verified. Subject to the above, they would be entitled to the benefit of G.O.Ms. No. 182 dated 17.7.87. However, if any of the Steno- Typists is held not entitled to increment on passing LL.B. because he had got one increment upon graduation, no recovery of increments already drawn will be made. Subject to the above modification, the above five appeal filed by the State in the case of Steno-Typists are dismissed.

24. All the Civil Appeals stand disposed of accordingly. There will be no order as to costs.

Appeal dismissed.