LexJAGDISH PARSAD SINHA & ORS. versus BHAGWAT PRASAD & ORS.
Open in Lexace · Ask the AI about this caseJudgment (excerpt)
A JAGDISH PARSAD SINHA & ORS. v. BHAGWAT PRASAD & ORS. AUGUST 1, 1989 B [RANGANATH MISRA AND KULDIP SINGH, JJ.] Constitution of India 1950: Articles 14 and 16-Service cadre-- Bifurcation of-To provide quick promotional avenues to those lower down in the joint cadre action held ultra vires. Civil Services: Bihar Subordinate Education Service (Teaching C Branch) Determination of Seniority Rules: Secondary Education Service-Cadre Bifurcation of for providing quick promotional avenues to those beyond the eligible zone-Action-Held illegal and ultra vires. D On 20th February, 1975, the State Government published a joint seniority list of teachers of subordinate Education Service belonging to the Boys branch, and the Higher Secondary Teachers of the Sub· ordinate Educational Service. This joint vadation list was challenged before the High Court, but the writ petition was dismi""td as also an application for review of the dismissal. The Special Leave Petition E against the aforesaid decision was dismissed by this Court on 30th March, 1981. F The aforesaid single cadre known as Secondary Education Service was difurcated by the State Government by its Notification dated 8th November 1986 under which the Subordinate Education Service (Teaching Branch) Determination of Seniority Rules, were framed under the proviso to Article 309 orthe Constitution. This bifurcation scheme was cballenged in the High Court. The stand of the Government was that the demand for such bifurcation was taken up in the legisblture iuld in terms of the decision or the G Implementation Committee or the BBiar Lqislative COUllCil, the new scheme for bifurcation bad to be implemented. The Hilb Court by its decision dated 27th November, 1987 qnashed the Notification dated H 18th November, 1986 under which the bifnrcation was done. .- The High Court was of the view that though the authority of the state to frame rules in terms or the provioo to Article 309 was unques- tionable, yet notice bad to be lllUa of the fld that dime who steod 658 - - J.P. SINHA "· BHAGWAT PRASAD [MISRA. J.[ 659 together and fell in line to proceed further in the seniority list have to he A provided all opportunities in respect of their avenues of promotion alike without breaking that order, so that one who ranks higher in the grade may not go down in due course of service, and held that the rules in the Notification dated 18th November, 1986 were ultra vires Articles 16(1) and 14 of the Constitution. Dismissing the Special Leave Petition to this Court, . HELD: The High Court, rightly found fault with the State Gov- \.v.ernment action, and holding that the rules in the Notification dated 18th November, 1986 are ultra vires Articles 16(1) and 14 of the Constitu- tion. [660F] Counsel for the State was not able to dislodge tbe conclusion that bifurcation was the outcome of an attempt to provide quick promo- tional avenues to those who were lower down in the joint cadre and would not have come within the range of consideration for promotional benefits but by bifurcation became entitled to such benefits. [661C] CIVIL APPELLATE JURISDICTION: Civil Appeal No. 656 of 1989. From the Judgment and Order dated 27.11.1987 of the Patna B c D High Court in C.W.J.C. No. 1254of 1987. E Tapas Ray and D.P. Mukharjee for the Appellants. M.K. Ramamurthi, P.P. Singh, A.N. Trehan and Promod Swarup for the Respondents. The Judgment of the Court was delivered by RANGANATH MISRA, J. This appeal by special leave is direc- F ted against the decision of the Patna High Court dated 27. 11. 1987 quashing the notification dated 18.11.1986 under which in terms of the Subordinate Education Service (Teaching Branch) Determination of G --;. Seniority Rules framed under the proviso to Article 309 of the Con- stitution, the hitherto single cadre known as Secondary Education Service was bifurcated. On 20th of February, 1975, the State Government published a joint seniority list of teachers of Subordinate Education Service be- H longing to the Boys S<:hool branch and the Higher Secondary Teachers 660 SUPREME COURT REPORTS [1989] 3 S.C.R. A of the Subordinate Education Service. The joint gradation list was challenged before the High Court in Writ Petition No. 2956 of 1975. The High Court dismissed the writ petition as also an application for review of such dismissal. On 30th March, 1981, this Court dismissed the special leave petition carried
Excerpt shown. Read the full judgment & AI analysis in Lexace.