P.K.RAMACHANDRA IYER & ORS. versus UNION OF INDIA & ORS.

Citation: [1984] 2 S.C.R. 200 · Decided: 16-12-1983 · Supreme Court of India · Bench: D.A. DESAI · Disposal: Appeal(s) allowed

Cited by 6 judgment(s) · see the full citation network in Lexace

Judgment (excerpt)

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200 
. P.K .. RAMA.CHANDRA IYE.R & ORS. 
v. 
UNION OF INDIA & ORS. 
December '16, l 983 
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[D: A. DESAI & v' BALAKRISHNA EkADl, .TJ.] 
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C01tStitution 
of J1tdia, 1950 Ari{{:/cs J.2 ·and 
32~Indian· Gouncif of 
Agricuftllral Rcse<ircl;-Whether -instrunzentiifity of Cent.rat Govern1nent-Whetl1e~ 
covered by the exp'r~ssion 'other auihorities'~Whether antendable .to· writ jurisdiction 
Articles 14, 16.and J9(d)-Pay ,~ctllc of posi of Professor revisetf-Existing 
i11ctunbents ndt gi~nted tlte benefrt oj i·evised scale- New inCunzbents _ granted the 
revised scale-:Defence of e111ployer was there. was nzarginal rei,ision in qualifiCfl.fiohs 
for the post-Action whether dis~rilninatory a11J unfair. : 
. ·Article 16-Selection Co1;1~ittee-~h~ther.l:cis po~er 10 rel~x .cssentl:al i;u~li­
fications for the post-jurisdiction OJ Courts to interfere ttdtfl "decision of·. Selectiow. 
Conunittce-When arises. 
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A-falafides~Selectjon Co111n1itlee-Qua/ificatio11 f.equirenwit relaxed to· suit 
preferred .candic(at~-Sck"ction what/ler yiti"ated. 
": l'ubli~ e1np/~yni~1u~Experience· to be ~f value and utility 1nust be ai::{juired 
after educational qualificaiion obtained-Not while acquiring. Post-graduate qualifi-· 
catiun. 
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-"Jndian Coun~il vf Agriculfui,al Research 1977, Rules.13aiu."·14 ;. Fixation "of 
- -.-J .. 
)1iinitnu111 qllalifying 1narks for tiliglhiiitJ . for viVa-voce test..,.-Further fixatiOn of 
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quilti/yi11g 111ark.V to be Obtai~d at viva-11oce for final ·selection·-validity Of 
Supre,nw Court Ruie~ 1966 Order XL·& Constiiution oj India, 19.!0 A~ticle LJ1.: 
f¥rit petition disf!?lssed by .High Court al/owing prelilninciry objection that. it izad no 
jurisidiCtiOn ta entertaitrpeiition_.:...High Couri becoii1es functus officio and decisio~i 
· Oft 1nerits inconseq~ential-Suprf!tn"e Colirt. in .later. case over-ruling the same pre-' 
litninary objeclion:........:.Si1p1·em~ Court. e1ititled. to exa1nine matter ~n merits-Review· 
.ffltition .n1fiintaii1able . 
. The Royal. Con1n1ission of <igriculturc coi1stituted in 1926 reconunende<l 
. tho setting .up of ihe"Imp.erial Council Of AgriCult'uriil RescarCh-ICAR~ I~ July. 
1929, JCAR \Vas registered as a SociC.ty ·\vlth its offici; in. the Secretariat. · ·Jt \vas 
,whq11y financed bY the Governn1ent of .Jndla. By a resolution dated. JanUary 5, 
1939 the Governn1ent. of India.modified the-status of ICAR from a. department 
·of the. Secretariate to one ~f ah attathed office of the Govern~ent_ 9f India .. Rec· 
ruitrnent to various posts in ICAR \vas made· through the Federal Public Service 
Corllmission. Its expenses were voted Upon ·as part of the expenses ··incllrred .in 
th~ Min~stry Or Agriculture. The control of the Go~enuneiit. of Indi~ perffieated 
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t 
P. K. lYER v. UNION. 
201 
through aµ its activities. To it was transferred the 
~esearch Institutes set up 
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·by the Government of India. In orde~ to make.it finil.nci.ally viable-a cess _was 
levied. and ihe pr~~ds wete han~ed. over to ICAR .fl?r its use. 
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On the advent of independence, the linperial Council of Agricultural :RCsearch 
was redesignated as ·Indian Council _of Agricultural R~arc~. With. effect frotn 
April 1, 1966 administrative Con~J,Ul over IARI and IVRI and. other institutes 
was transferred to IC~~R. 
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Rule 18 of the !CAR Rules provided· that the ·Society shall establish and 
inaintain its own·om.ce, ResearchJnstitutes and Laboratories and that the appoint-· 
meats to the ·_various posts .should be ·made in a~rdan~- wiih the Recruitmea,t 
Rules framed by t\le Governillg Body. .This rule \Y~ich ·was kept in ~beyance. in 
January 10, 1966 was bro1:1g:hf into operation in. itS .. entirety .eft'eCtive_ from Apri1-·1~ 
1974. Tlie consequenCes of.this rule· becoming ·operative was ·that ~e·.secretariat 
o f~9AR ~<ised to pe· an attached o~ce of the-Ministry of Food and Ag_ric;Ulture. · 
The Indian Veterinary. Research Institute \vas one of the.institu(es und.Cr the 
adininistrative control of ICAR. The poSt of ProfesSor ln JVRI in 1958 carried the 
paY. s6a:le bf Rs. 700-1250." There were· 6 p~sts of Prore~sor in. various disCiPI~nes. 
Three posts of Profe"ssors were held by. the petitioriers in Wdt Petition N.o. 587/75. 
On the introduCtioil of the pay-scales 'recOmmerided by the University Grants 
Comrnission, ·the p.iy-scale attached to tl1e Post cif Professor in the· Institute -was 
ievised to Rs·. 1100-1600 durin

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