I
THE STATE OF BIHAR AND ORS
A
v.
BATESHWAR SHARMA
MARCH 14, 1997.
[K. RAMASWAMY AND G.T. NANAVATI, JJ.]
B
Service Law:
Promotion-Executive Engineer-Working as ad hoc supe1intending
Engineer-Several departmental proceedings pending against the Of-
ficer--D.P.C. found the Officer unfit for promotion to the post of Superin-
C
tending Engi11eer-High Court directing that Officer would be deemed to have
bee11 promoted retrospectively with all consequential benefit;-Held, order of
}figh Court is illegal-Once the D.P.C. found that the officer was unfit for
promotion upto the date of consideration, the matter should have been
remitted to the Govemment for Constitution of DPC to consider the case of D
the Officer for promotio11 in later period-Govemment is directed to co11stitute
the DPC to consider the case of the officer 011 merits in accordance with law.
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 2227 of
1997.
From the Judgment and Order dated 31.3.95 of the Central Ad-
ministrative Tribunal, Delhi in 0.A. No 1801 of 1994.
.·
N.N. Goswami, Mrs. Indu Goswami, Ms. Kanu Priya Mittal and
Arvind Kr. Sharma for the Appellants.
Kishore Kr. Patel and S.M. Garg for the Respondent.
The following Order of the Court was delivered :
Leave granted. We have heard learned counsel on both sides.
E
F
G
This appeal, by special leave, arises from the judgment of the
Division Bench of the Patna High Court, passed on May 2, 1996 in L.P.A.
No. 815/95.
The admitted facts are that while the respondent was working tem-
porarily as Superintending Engineer, several proceedings were initiated H
1133
1134
SUPREME COURT REPORTS
[1997] 2 S.C.R.
A against him statedly for his own misconduct in the matter of financial
transactions etc. It is not necessary to dilate upon all facts in detail. Suffice
it to slate that the Departmental Promotion Committee (DPC), duly con-
stituted by the Government, had gone into the question whether the
respondent was fit for promotion from the post of Executive Engineer as
B
c
Superintending Engineer on regular basis in the proceedings dated
13.9.1995, the DPC found as under :
"Hence the Departmental Promotion Committee examined in its
meeting all the relevant papers/documents made available by the
Department. After examination the Committee found the Officer
proposed unfit for promotion upto 16.1.1994."
In view of the above finding of fact by the competent Committee, the
question arises : whether the High Court could record finding that the
respondent could be deemed to have been promoted from January 17, 1989
\vith all consequential benefits. The view taken by the High Court is
D palpably illegal for the reason that once the D PC had found that the
respondent was unfit for promotion upto that date, the only course that
requires to be adopted by the High Court was to remit the matter to the
Government for constitution of the DPC to consider his fitmcnt for promo-
tion in later period. in that event, the DPC would go into the merits afresh
E and find out whether the respondent would be fit for promotion. If he
would be found fit and recommendation is made in that behalf, the
Government would appoint him on regular basis and he would get seniority
only from the date of his promotion; and not from the earlier date when
he was working on ad hoc basis. We are not inclined to express any opinion
on merits either way. The D.P.C. is the only competent authority to decide
F
on merits.
Under these circumstances, the order of the High Court stands set
aside. The Government is directed to constitute the D.P.C. which would
consider the case of the respondent in accordance with the rules on merits
G and then give appropriate direction in accordance therewith to the Govern-
ment. We direct the Government to do the entire exercise within three
months from the date of the receipt of this order.
The appeal is accordingly allowed. No costs.
R.P.
Appeal allowecl.
Lex