A
UNION OF INDIA AND ORS.
v.
MAHENDER SINGH AND ORS.
NOVEMBER 18, 1996
8
[K. RAMASWAMY AND G.B. PATTANAJK, JJ.]
Service Law:
Tempora1ylodhoc drivers-Claim for regularisation-Tribunal
C allowing the claims-Held, in view of Piara Singh 's case the Tribunal
erred in directing regularisation of services of respondents with effect from
the respective dates of their appointment-Appellants are directed to
regularise their services in accordance with the Rules in the light of the law
laid down by this Court.
D
State of Haryana v. Piara Singh, (1992( 4 SCC 118, relied on.
CIVIL APPELLATE JURISDICTION : Civil Appeal No. I 5086 of
1996.
E
From the Judgment and Order dated 8.2.96 of the Central
Administrative Tribunal, New Delhi in 0.A. No. I 105 of I 995.
F
G
T.R. Adhyarujuna, Solicitor General, T.C. Sharma and
P. Parmeswaran for the Appellams.
B.T. Kaul and Rajiv Talwar for the Respondents.
The following Order of the Court was delivered :
Leave granted.
We have heard learned counsel on both sides.
This appeal by special leave arises against the order of the Central
Administrative Tribunal, New Delhi made on February 8, 1995 in OA
H No. 1105/95.
734
U.O.l. v. MAHENDER SINGH
735
The admitted position is that the respondents came to be engaged as A
drivers in Intelligence Bureau, Headquarters, New Delhi from April 24,
1986 to October 5, 1988. They had filed the 0.A. for regularisation of
their services. The Tribunal in the impugned order has directed to regularise
their services as stated hereunder:
"In the present case, the experience of the applicants, is more B
than 7 years. They are, therefore, entitled in view of the
ratio of the above cited case to be considered for regularisation
in relaxation of their age and educational qualifications. We
accordingly, dispose of this application with the direction to
the respondents to consider the applicants for regularisation
on the availability of vacancies along with others after C
granting them necessary educational and age relaxation and
to continue them in their present jobs, subject to work being
available, in preference to any other worker who may have
lesser experience than them of working with the respondents."
In view of the settled legal position by this Court in State ofHaryana D
v. Piara Singh, [ 1992] 4 SCC 118 and plethora of precedents thereafter,
the Tribunal obviously is in error in directing regularisation of their services
with effect from the respective dates of their appointments. Instead, the
appellants are directed to regularise their services in accordance with the
rules in the light of the law laid down therein.
E
It is contended by learned counsel for the respondents that the
appellants have relaxed the educational qualification in respect of 15 persons
named in the rejoinder and, therefore, the respondents are also entitled to
the same benefit. The learned Solicitor General has placed before us the
rules made by the Government on February 4, 1988; Note (2) was appended F
to Rule 2 (iii) which reads as under:
"All the persons working as security Assistant (Motor
Transport) immediately before coming into force of the
Intelligence Bureau (Motor Transport Cadre) Recruitment G
(Amendment) Rules, 1988 shall be promoted enbloc as Junior
Intelligence Officer Grade-II (Motor Transport) irrespective
of the number of years of service rendered by them as Secutiry
Assistant (Motor Transport) against the upgraded post of
Security Assistant (Motor Transport) as Junior Intelligence
Officer, Gr-11 (Motor Transport) as one time exception."
H
736
SUPREME COURT REPORTS (1996] SUPP. 8 S.C.R.
A
It is stated that the previous cadre to which the above persons came
to be appointed was abolished. As a consequence, all those persons working
as Security Assistants (Motor Transport) were en bloc regularised relaxing
their educational qualifications which is only 6th standard and, therefore,
it has no application to the case of the respondents. In view of the above
position, we do not find any hostile discrimination meted out to tile
B respondents, as contended by the learned counsel for the respondents.
The appeal is accordingly allowed and the order in the O.A. stands
disposed of as directed earlier. No costs.
R.P.
Appeal allowed.
Lex