NARENDRA NATH SINHA
A
v.
STATE OF U.P. AND ORS.
DECEMBER 5, 1995
[K. RAMASWAMY, FAIZAN UDDIN AND B.N. KIRPAL, JJ.]
B
Service Law.
U.P. Service of Engineers (Buildings and Road Branch) Class II
(Amendment) Rules, 1969:
C
Seniority-Assistant Engineer-Promotion as Executive Enginee1-
Seniority list challenged-High Court expressing diverse opinions as regards
orders passed by the Government-Held, rights accrued to appellal!t prior to
filing of writ petition would continue to be available to him.
Writ petitions were filed before the High Court challenging the
seniority list of Assistance Engineers working in the Public Works Depart-
ment of State of U.P. The High Court while deciding the writ petitions
observed in its judgment that the order passed in the writ petitions would
D
not affect any confirmation or substantive promotion made prior to the
filing of the writ petitions. But in the ultimate paragraph of the judgment E
it was stated that any action taken prior to 29.11.1979 was illegal. The
appellant was promoted as Executive Engineer on 12. 7.1979 on ad hoc
basis, and later he was regularised and confirmed on the said post with
effect from 30.6.1980; and tlte writ petition was filed on 29.9.1980.
This Court, while granting the leave in the petition for special leave
to appeal filed by the appellant, passed an interim order directing the
parties to maintain status quo. Pending appeal contesting respondents
superannuated and the Court felt it was not necessary to go into the
controversy raised in the appeal.
Disposing of the appeal, this Court
HELD : In view of the facts and the interim directions issued by this
Court, the consequence could be that the Status quo which the appellant
F
G
had prior to the order passed by this Court, would continue. The rights
accrued to the appellant period to the date of the filing of the writ petition H
233
234
SUPREME COURT REPORTS (1995] SUPP. 6 S.C.R.
A would continue to be available to him, since his promotion and confirma-
tion as such was not quashed. The Government, therefore, would work out
the rights of the appellant accordingly. (235-8]
B
c
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 1157 of
1982.
From the Judgment and Order dale 14.l.82 of the Allahabad High
Court in W.P. No. 2447 of 1980.
Narayan B. Shetye, A.K. Sanghi and Diwakar Chaturvedi for the
Appellant.
Anil Kumar Gupta, T.N. Singh and R.B. Misra for the Respondents.
The following Order of the Court was delivered:
It is not necessary to go into the comroversy raised in this appeal
D since the contesting respondents have already retired by attaining superan·
nuation. This Court while granting leave and admitting the appeal slated
thus:
E
F
"Status quo pending disposal of the appeal as of today in the matter
of reversion as a consequence of the judgment of the High Court.
Future promotions will be subject to the result of the appeal."
In the judgment of the High Court in first part in paragraph 46, it
was stated thus :
1982
"We would further like to clarify that any order that may be passed
in these writ petitions should not effect any confirmation or sub-
stantive promotion made prior to the filing of the writ petitions."
G In the ultimate paragraph of the judgment a contrary opinion was ex-
pressed stating that any action taken prior to November 29, 1979 was
illegal.
It is stated by the appellant that on his promotion as Executive
Engineer on July 12, 1979 though initially on ad hoc basis, he was con-
. H firmed and regularised as an Executive Engineer on June 30, 1980. The
N.N. SINHA v. STATE
235
writ petition case No. 2447 of 1980 ~=e to be filed by V.N. Mittal on A
September 29, 1980. In view of the above facts and in view of the directions
issued by this Court the consequence would be that the status quo which
the appellant had prior to the other passed by this Court, would continue.
The rights accrued to the appellant prior to the date of the filing of the
writ petition would continue to be available to him, since his promotion B
and confirmation as such was not quashed. The Government, therefore,
would work out the rights of the appellant accordingly.
The appeal is accordingly disposed of. No costs.
R.P.
Appeal disposed.
Lex