[2009] 10 S.C.R. 1119
STATE OF PUNJAB & ORS.
V.
DR. SANJAY KUMAR BANSAL
(Civil Appeal No. 4532 of 2009)
JULY 16, 2009
[S.H. KAPADIA AND AFTAB ALAM, JJ.]
SERVICE LAW:·
A
B
Special Leave - High Court, on the ground of alleged C
discrimination, directed the Department to grant special leave
of five years for self-employment- Held: Special leave is not
a matter of right vested in the employee - It depends on
administrative exigencies -
Even. in the case of
discrimination, it is for the department to take into account D
contingencies which may arise in the course of administration
- Order of High Court set aside - Constitution of India, 1950
- Articles 14 and 16.
CIVIL APPELLATE JURISDICTION : Civil Appeal No.
4532 of 2009.
From the Judgment & Order dated 06.08.2008 of the High
Court of Punjab & Haryana at Chandigarh in CWP No. 13630 ·
of 2007.
E
H.M. Singh, Jasmeet Kaur, Praveen Kumar and Kuldip
Singh for the Appellants.
F
A. Venayagam Balan for the Respondent.
The Order of the Court was delivered by
ORDER
KAPADIA, J. 1. Leave granted.
2. The short question which arises for determination in this
case is whether the High Court was right in directing the
Administration to grant special leave of five years for self
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1120
SUPREME COURT REPORTS [2009] 10 S.C.R.
A employment to the respondent on the ground of alleged
discrimination in grant of such special leave to others and not
to the respondent.
3. Special leave is not a matter of right vested in the
employee. It depends on the administrative exigencies. In the
B present case the respondent is working as a Medical Officer.
He had applied for special leave for three years under the
Scheme which is Annexure P-3 collectively in the Special Leave
Petition Paper Book. We have gone through Annexure P-3. It
merely categorizes employees who are entitled to apply for
C special leave and those who cannot apply for special leave.
Such policy does not confer any right on the applicant to obtain
special leave. On facts, the question of striking down the Order
of Administration does not arise for the simple reason that in
the counter the Administration has stated that shortage of
o doctors is one of reasons for not granting special leave. In our
view these are matters ·Which fall in the category of
"administrative exigencies" and this Court cannot sit in Appeal
thereon. In the circumstances, the High Court had erred in
coming to the conclusion that the Management had erred in
E refusing the application for want of reasons.
4. Even on the case of discrimination it is for the
Administration/Management to take into account the
contingencies which may arise in the course of administration.
The services of an employee may be required in a given case
F on more emergent basis vis-a-vis other employees. In such
cases the services rendered by an employee, his seniority, the
nature of work which he is required to do, his responsibilities
etc. are required to be taken into account while taking decision
on such applications. Lastly, it may be stated that in the Original
G Writ Petition, factual malafides have not been pleaded by the
respondent.
5. In the circumstances, we set aside the impugned
judgment of the High Court. The Civil Appeal stands allowed
with no order as to costs.
H R.P.
Appeal allowed.
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