LexTHE CHIEF GENERAL MANAGER TELECOM KERALA CIRCLE TRIVENDRUM AND ANR. versus G. RENUKA AND ANR.
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A THE CHIEF GENERAL MANAGER TELECOM KERALA B CIRCLE TRIVENDRUM AND ANR. v. G. RENUKA AND ANR. DECEMBER 2, 1996 [K. RAMASWAMY AND G.T. NANA VAT!, JJ.] Service Law-Promotion-Scheduled Castes and Scheduled Tribes-Failure to acquire requisite standar~Power of Government to review C suitability-Government Circular No. DGP & T No. 26127181 (SAN-I), dated 4.5.81-/1.ecndtment of Junior Telecom Officers-Examinations conducted for promori01.-Candidates belonging to SC/ST not attaining requisite stand- ar~Subsequently Review Committee constituted which selected thein-Respondents belonging to general category had attained higher D marks-They challenged the promotion proceedings-Tribunal held that the Govemment could cany forward the vacant posts for future recruitment, but could not review the selection and make the appointments-Appeal before Supreme Cowt-Held Constitution of Review Committee was vali~t con- sidered the suitability of SC/ST candidates by considering previous records and perfomiance in the examination and gave them relaxation of marks and E awarded grace mar/Q-On that basis, they became qualifie~This was done on consideration of their overall confidential reports and their performance in the examination-Therefore, the Govemmellt was within their power to review the selection-The necessity to cany forward the vacancies would arise only in cases where the Review Committee considers and finds them not F qualified for three recruitment years. CIVIL APPELLATE JURISDICTION : Civil Appeal No. 16673 of 1996. From the Judgment and Order dated 8.3.96 of the Central Ad- G ministrative Tribunal, Ernakulam Kerala in 0.A. No. 157 of 1996. H N.N. Goswamy, Wasim Qadri and C.V.S. Rao for the Appellants. K.M.K. Nair for the Respondents. The following Order of the Court was delivered : 436 ' CHIEF GEN. MANAGER, TELE<XJM KERALA CIRCLE TRI VEND RUM" G. RENUKA 437 Leave granted. We have heard counsel on both sides. This appeal by special leave arises from the order of the Central Admn. Tribunal, Ernakulam Bench made on March 8, 1996 in O.A. No. 157/96. The admitted position is that for the recruitment of Junior Telecom Officers 15% of the posts have been reserved in the matter of recruitment by promotion. Out of 54 posts that were available under that quota, 43 posts were reserved for general candidates, 9 posts for Scheduled Castes and 4 posts for Scheduled Tribes. The result of the said competitive examinations conducted for promotion, was declared on February 3, 1995. Some of the candidates belonging to the Scheduled Castes and Scheduled Tribes did not reach the requisite standard in securing the marks for promotion. Therefore, they were not qualified for appointment by promo- tion. Subsequently, a Review Committee was constituted which had gone A B c into the merits of the Scheduled Castes and Scheduled Tribes candidates D and their selection was made by proceedings dated June 23, 1995 and appointments were made. The respondents have challenged their promo- tion on the ground that the Government is devoid of such power. Accepting their contention the Tribunal has held that the Government could carry forward the vacant posts for future recruitment, but could not review the selection and make the appointments. The question is whether the view E taken by the Tribunal is correct in law? Shri Goswamy, learned senior counsel for the appellants, in support of the contention that the view of the Tribunal is not correct, placed reliance upon the instructions of the Government as to the procedure for F filing up of reserved vacancies in promotion contained in Circular No. DGP & T No. 26/27/81 (SAN-1), dated 4.5.81. Paragraph 11.1 reads as under : "In Examinations where the required number of Scheduled Cas- G tes/Scheduled Tribes candidates, have not acquired the general qualifying standards, the case of failed Scheduled Cas- tes/Scheduled Tribes candidates should be reviewed on the basis of confidential report, the overall performance in the examination etc. by a committee of senior officers, so as to assess their suitability/unsuitability." H A B 438 SUPREME COURT REPORTS [1996] SUPP. 9 S.C.R. A reading of it would indicate that in examinations where the re- quired number of Scheduled Castes/Scheduled Tribes candidates have not acquired the general qualifying standards, their cases should be reviewed on the basis of confidential report, the overall performance in
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