RAJASTHAN STATE SPORTS COUNCIL & ANR. versus SMT. UMA DADHICH & ANR.

Citation: [2019] 1 S.C.R. 585 · Decided: 21-01-2019 · Supreme Court of India · Bench: D.Y. CHANDRACHUD · Disposal: Appeal(s) allowed
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Judgment (excerpt)

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RAJASTHAN STATE SPORTS COUNCIL & ANR.
v.
SMT. UMA DADHICH & ANR.
(Civil Appeal No. 883 of 2019)
 JANUARY 21, 2019
[DR. DHANANJAYA Y CHANDRACHUD
AND HEMANT GUPTA, JJ.]
Rajasthan State Sports Council Service Rules, 2006 – r.9(4)
– Respondent no. 1 was appointed under the Rajasthan State Sports
Council as Coach Grade-III in 1986 and was thereafter promoted
as Coach Grade-II in 1990 and Coach Grade-I in 1997 – Nine
persons were promoted to the post of Sports Officer from the post
of Coach Grade-I – Respondent No.1 challenged the decision of
the appellant to promote respondent No. 2 for vacancies falling in
the year 2003-2004 – Dismissed by Single Judge of High Court –
Division Bench reversed the judgment holding that the criteria of
seniority-cum-merit and merit for the purpose of promotion to the
post of Sports Officer was introduced by the 2006 Rules and
therefore,  the criteria prevalent in 2006 could not have been made
applicable to prior vacancies – On appeal, held: Respondent had
no vested right to promotion but only a right to be considered in
accordance with the rules as they existed on the date when the case
for promotion was taken up – Further, r.9(4) of the 2006 Rules,
relied on by the appellant, does not indicate that the vacancies must
be filled on the basis of Rules as they prevail in the year in which
they have occurred – Direction issued by the High Court is
unsustainable.
Allowing the appeal, the Court
Held: 1.1 The respondent had no vested right to promotion
but only a right to be considered in accordance with the rules as
they existed on the date when the case for promotion was taken
up. [Para 7][587-G]
1.2 Rule 9(4) of the Rajasthan State Sports Council Service
Rules, 2006 on which reliance has been placed on behalf of the
appellant does not indicate that the vacancies must be filled in on
the basis of Rules as they prevail in the year in which they have
occurred. The direction which was issued by the High Court is
[2019] 1 S.C.R. 585
585
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SUPREME COURT REPORTS
[2019] 1 S.C.R.
unsustainable. It is however, clarifed that in the event that
respondent No. 1 has been promoted in the meantime in regular
course,  this order will not affect the merits of that promotion.
The impugned judgment of the High Court is set aside. [Paras 9-
12][588-C-E]
H.S. Grewal v. Union of India (1997) 11 SCC 758;
Deepak Agarwal v. State of Uttar Pradesh (2011) 6 SCC
725 : [2011] 4 SCR 149; State of Tripura v. Nikhil
Ranjan Chakraborty (2017) 3 SCC 646; Union of India
& Ors.v. Krishna Kumar & Ors. SLP(C) No. 26541 of
2014 decided on 14 January 2019; Y.V. Rangaiah v.
Sreenivasa Rao (1983) 3 SCC 284  – referred to.
Case Law Reference
(1997) 11 SCC 758
referred to
Para 7
[2011] 4 SCR 149
referred to
Para 7
(2017) 3 SCC 646         referred to
Para 7
(1983) 3 SCC 284
referred to
Para 8
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 883 of
2019.
From the Judgment and Order dated 23.11.2015 by the High Court
of Rajasthan at Jodhpur in D B. Civil Special Appeal (W) No. 473 of
2015.
  Sandeep Pathak, Ms. Archana Pathak Dave, Utsav, Advs. for
the Appellants.
Rishabh Sancheti, Sanyat Lodha (For P. V. Saravana Raja), Advs.
for the Respondents.
The Judgment of the Court was delivered by
DR. DHANANJAYA Y CHANDRACHUD, J.
Leave granted.
1. Respondent no. 1 was appointed under the Rajasthan State
Sports Council on the post of Coach Grade-III  on 20 March 1986. She
was thereafter promoted as Coach Grade-II on 22 February 1990 and
as Coach Grade-I on 10 January 1997.
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2. On 27 February 2009, nine persons were promoted to the post
of Sports Officer from the post of Coach Grade-I.   Respondent No. 1
instituted a writ petition before the High Court against the decision of
the appellant to promote respondent No. 2 for vacancies falling in the
year 2003-2004.
3. The learned Single Judge dismissed the writ petition by an order
dated 1 April 2015. In appeal, a Division Bench of the High Court
reversed the judgment of the learned Single Judge.
4. While reversing the judgment of the learned Single Judge, the
High Court has observed as follows:
“It is not in dispute that the criteria of seniority-cum-merit and
merit for the purpose of promotion to the post of Sports Officer
was introduced by the Rajasthan State Sports Council Service
Rules, 2006.  The criteria settled in the year 2006 by no stretch of
imagination could have been made applicable for the vacancy
that occurred prior to introduction of
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