I.C.A.R. AND ORS. versus ASIT BARAN CHAUDHURI AND ANR.

Citation: [2007] 3 S.C.R. 933 · Decided: 13-03-2007 · Supreme Court of India · Bench: AR. LAKSHMANAN · Disposal: Disposed off

Judgment (excerpt)

,..! 
I.C.A.R. AND ORS. 
A 
v. 
ASIT BARAN CHAUDHURI AND ANR. 
MARCH 13, 2007 
[DR. AR. LAKSHMANAN AND AL TAMAS KABIR, JJ.] 
B 
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Constitution of India, 1950-Art. 226-Writ petition by respondent 
seeking direction to the Authorities to consider his claim-High Court 
granting liberty to respondent to make representation before authorities and c 
also directing authorities to consider the cases of employees junior to 
respondent-Respondent already made representation-On appeal, 
authorities directed to dispose of representation in accordance with statutory 
rules-Directions to consider the case of employees junior to respondent is 
not justified and is set aside. 
D 
Respondent filed writ petition seeking directions to the appellant-
_,_ 
authorities to consider his claim for benefit of Agricultural Research Service 
in Scientist 'S' Grade. High Court allowed the writ petition and further 
observed that while considering, the authority concerned would also consider 
the cases of employees junior to the respondent. For the said purpose, the 
respondent was granted liberty to make a representation before appropriate E 
Authority along with a copy of the order of the High Court and the said 
Authority was to decide the matter within two months from submission of the 
representation. No one had appeared on behalf of the appellant-Authorities 
before the High Court. Subsequently, a Review Petition was filed by the 
- )-_. 
appellant which was also dismissed by the High Court. Hence the present F 
appeal 
Disposing of the appeal, the Court 
HELD: I. Pursuant to the direction given by the High Court, the 
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respondent has already made a representation to the Secretary, Department G 
j 
of Agricultural Research and Education, Ministry of Agriculture-Cum-The 
Director General, Indian Council of Agricultural Research, Krishi Bhavan, 
New Delhi and other authorities. Now that the representation was made 
pursuant to the directions given by the High Court, the appellants are directed 
933 
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934 
SUPREME COURT REPORTS 
[2007] 3 S.C.R. 
A to dispose of the representation within two weeks in accordance with the 
statutory rules and communicate the said order to the respondent immediately 
after the disposal of the said representation. While disposing of the Writ 
Petition, the High Court has also directed the concerned authorities to 
consider the cases of the employees junior to the respondent. The said 
B direction is not justified and uncalled for and, therefore, set aside and the 
appellant-authorities are directed to consider the representation made by the 
respondent alone in accordance with law. (Paras 5, 6) 
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 1329 of2007. 
From the Judgment and Order dated 09.09.2004 and 10.5.2005 of the 
C High Court of Calcutta at Calcutta in W.P.C.T. No. 864 of2002 and R.V.W. No. 
4355 of 2004 respectively. 
lndu Malhotra and Sunieta Ojha for the Appellants. 
D 
Jaideep Gupta, Sanjiv Sen, Parta Sil, Sanjeev Saxena, Ghanshyam Joshi 
and Abhishek Sarkar for the Respondents. 
The Judgment of the Court was delivered by 
DR. AR. LAKSHMANAN, J. I. Leave granted. 
E 
2. Heard Ms.lndu Malhotra, learned counsel for the appellants and 
Mr.Jaideep Gupta, learned senior counsel for the respondents. 
3. We have perused the order impugned in this appeal. 
4. The High Court while allowing the Writ Petition filed by the respondent 
F herein directed the appellant-authorities to consider the claim of the respondent 
for benefit of Agricultural Research Service in scientist 'S' Grade with effect 
from the date he became entitled. The High Court has also further observed 
that while considering aforesaid, the Authority concerned will also consider 
the cases of the employees junior to the respondent herein as mentioned in 
G paragraph 37 of the Writ Petition. For the said purpose, the respondent 
herein was granted liberty to make a representation before appropriate 
Authority along with a copy of the order of the High Court and in such cases, 
the said Authority will decide the matter within two months from submission 
of the representation. It is pertinent to notice that no one appeared on behalf 
of the appellant-Authorities before the High Court. The High Court considered 
H the matter in the absence of any argument being advanced on behalf of the 
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J. 
I.C.A.R. v. ASIT BARAN CHAUDHURI (LAKSHMANAN, J.) 
935 
appellants. Subsequently, a Review Petition was filed by the appellant herein 

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