LexPRAHALLAD BARAL versus GOVERNMENT OF ORISSA AND ORS.
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A PRAHALLAD BARAL v. GOVERNMENT OF ORISSA AND ORS. MARCH 3, 1997 B [K. RAMASWAMY AND G.T. NANAVATI, JJ.) Service Law : Seniori~Lower Division Clerks in Government of Orissa-Govem- C ment Order dated 4.2.I97I prescribing Intermediate as minimum educational qualificatio11-However Lower Division Clerk with matriculation though treated validly and regularly recrnited, but they would rank junior to LD Clerk with Intermediate qualification recrnited during the same yea~ater L.D. Clerks with matriculation claiming for seniority-Held, since the respondent employees do not possess minimum educational qualification, viz. Inter- D mediate, they are not entitled to rank senior to appellant who possesses the required qualification--Respondents shall be junior to the appellant. CIVIL APPELLATE JURISDICTION : Civil Appeal No. 1827 of 1997. E From the Judgment and Order dated 8.2.96/19.4.93 of the Orissa Administrative Tribunal, Bhubaneshwar in M.P. No. 1309/93 and O.A. No. 6 of 1991. B.A. Mohanty and Ms. Kirti Mishra for the Appellant. F A.K. Panda and P.N. Misra for the Respondents. The following Order of the Court was delivered : Leave granted. We have heard learned counsel on both sides. G This appeal by special leave arises from the order of the Central Administrative Tribunal, Bhubaneswar, made on February 8, 1996 in Ap- plication No. 6/91. The respondents-employees were appointed to the posts of L.D.C. in 1970-71. The appellant was later appointed in 1972-73. The question of H their inter se seniority had come up before the Government. The Govern- 628 - - PRAHALLAD BARAL v. GOVf. OF ORISSA 629 ment in its order dated February 4, 1971 prescribed the minimum educa- A tional qualification, viz., intermediate; for recruitment to the post of L.D.C. in the district and subordinate offices. The contesting respondents- employees are only Matriculates while the appellant has Intermediate educational qualification. On the basis of their educational qualifications, the Government have issued instructions for fixation of their inter se seniority as under. B "(a) All L.D. Clerks who have passed Matriculation or any equivalent examination shall be deemed to have validly and regularly recruited and appointed as such and they shall not be required to pass the Recruitment Examination or any special C qualifying test in lieu thereof prescribed by Government. (b) The seniority of the L.D. Clerks under category (a) above shall be fixed taking into account their. services from the date of ap- pointment as L.D. Clerks but in the gradation list of L.D. Clerks they shall rank immediately below the L .. D. Clerks recruited during D the same year with the minimum educational qualification prescribed by Government in Finance Department Resolution No. 3968F dt. 4.2.71. According to the revised gradation list to be prepared as above, they may be confirmed against permanent posts if available, provided they fulfil all other conditions necessary for E confirmation. (c) Refixation of seniority of these clerks as mentioned in (b) above shall not entitle them to any promotional benefits retrospectively. ( d) The L.D. Clerks so regularised will be entitled to draw their F pay as per the principles laid down in Finance Department Resolu- tion No. 3968F dt. 4.2.71 read with Finance Department Resolution No. 90F dt. 2.1.73 from the date of their appointment to such posts." A reading of it would clearly indicate that all L.D.Cs. who have G passed Matriculation or any equivalent examination shall be deemed to have been validly and regularly recruited and appointed as such and they shall not be required to pass the Recruitment Examination or any special qualifying test. But in the matter of preparation of their seniority, it postulates that seniority will be given to those who have got the minimum H 630 SUPREME COURT REPORTS [1997] 2 S.C.R. A educational qualification. In other words those possessed of Intermediate qualification, will rank as senior to Matriculates. As a consequence, the appellant, though appointed later, became senior to the respondents. The Departmental Promotion Committee constituted for the purpose of selec- tion for promotion to the post of U.D.C. had considered the appellant's B claim and found him fit. It regularised his services and has given him the promotion as he was senior to the respondents. Subsequently, when the respondents' claim came up for consideration, th
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