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BASHIR AHMAD AND ORS.
A
v.··
STATE OF PUNJAB AND ORS.
MARCH 22, 1996
(K. RAMASWAMY AND G.B. PATTANAIK; JJ.]
B
Service Law·:
Appointm~11t of drivers by (Jovemmellt of Punjab--'C/eaners promoted
as driverHater retrenched as found to be surplus-Vacancies .of drivers
notified for direct appoint;,,ent-Educational and ~tiler qualifications C
prescribed-Retre11ched dri~ers n~t appoi11ted for lack ofrequi~ite qualifica-
tions-Writ petition dismissed-Held dismissal of writ petition cannot be said
to be illegal sinc,e the candidates did not fulfil the criteria. ,
State of U.P. & Ors. v. f.P. Chaurasia & Ors., [1989] 1 SCC 121 and D
B.N. Saxena v. N.D.M.C., C.A. ·No. 3496 or 1990 decided on July 25, 1990
Cited.
.
,.
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 6909 of
1996.
'
E
From the Judgment and Or.der dated 22.2.94· of the Punjab &
Haryana High Court in C.W.P. No. 12838 of 1993.
Swarup' Singh, ·R.C. Mishra and Dr. Meera Aggarwal for the Appel-
lants.
·
'
F
Manoj Swarup, Girish Chandra, Pardeep Sharma and K. Pandey for
the Respondents .
.'The following Order of the Court was delivered :
Leave granted.
',•
This appeal by special leave arises .from the judgment and order of
the High Court of Punjab and Hacyana made on Febrmiry22, 1994 in CWP ·
No. 12838/93.Admittedly, the appellants had worked initially as cleaners
and theroafter they were promoted as Drivers in Pouliry Department of
G
the State of Punjab. Since they were found to be snrplus, they were H
. 815'
816
SUPREME COURT REPORTS
[1996] 3 S.C.R.
A retrenched. When the Government had notified for direct recruitment in
the Department of Animal Husbandry, the appellants also had applied for
direct recruitment. They were not selected on the ground that they did not
possess the required educational qualifications. Consequently, they filed
the writ petition which came to be dismissed. Thus, this appeal by special
B leave.
The learned counsel for the appellants has strenuously contended
that this Court in C.A. No. 3496 of 1990 titled B.N Saxena v. N.D.M C.,
decided on July 25, 1990 read down the rule holding that after the initial
appointments experience gained for a considerable length of time is itself
C a qualification for promotion and, therefore, requirement of further
qualification was bad in law. He also relied upon another judgment in State
of U.P. & Ors. v. J.P. Chaurasia & Ors., [1989] 1 SCC 121. Relying therrnn,
it is contended that the rule prescribing educational qualifications as !me
of the qualifications for direct recruitment must be read down. So ,:,ad
D down, since the appellants have the necessary experience, it must! be
construed to be a qualification for recruitment. The view taken by the High
Court and recruitment authority is bad in law. We find no force in that
contention. It is seen that for the direct recruitment as a driver, the n'iles
prescribe two qualifications, namely, light vehicle driving licence !.md
knowledge of Punjabi language upto middle standard. The Rules also
E prescribe of 10% drivers from the lower rank of cleaner. Therein, i1': is
provided that apart from the qualifications prescribed for direct recr'.1it-
ment, the cleaner also must have an experience of a niinimum period of 4
years. We are not concerned with regard to the promotion from the cadre
of cleaners to the post of Driver within the quota of 10%. Therefore, the
F
question of reading down the rule does not arise. We are concerned with
the direct recruitment only. The Government in the rule have prescribed
driving licence and also knowledge of Punjabi Language upto middle
standard to be the qualifications. Therefore, anyone who possesses those
qualifications has to be considered for recruitment. Since, admittedly, the
appellants are not fulfilling the said criteria, the dismissal of the writ
G petition cannot be said to be illegal.
The appeal is accordingly dismissed. No costs.
R.P.
Appeal dismissed.
j
Lex