LexUNION OF INDIA AND ORS. versus SHRI CHETAN S. NAIK ETC.
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' UNION OF INDIA AND ORS. v. SHRI CHET AN S. NAIK ETC. JULY 30, 1999 [DR. A.S. ANAND, CJ., M. JAGANNADHA RAO AND N. SANTOSH HEGDE, JJ.] Service Law : Indian Broadcasting (Programme) Service Rules, I999 : Rule 7(2)(b) Schedules IV and V-Posts at serial no. 5-/ndian Broadcasting (Programme) Service-Junior Time Scale posts-50% posts to A B c be filled by promotion-Held, the word 'promotion' at serial no. 5 for JTS posts is not to be given the same meaning as selection at serial no. 3-For appointment to posts in JTS at serial no. 5 no selection by assessment of D comparative merit is contemplated either in the Rules or in Schedule IV or in Schedule V. Words and Phrases: Words 'promotion' and 'selection '-lvfeaning of CIVIL APPELLATE JURISDICTION : Special Leave Petition (c) No. 21747of1997 Etc. From the Judgment and Order dated 25.2.97 of the Central Administrative E Tribunal, Bangalore in O.A. No. 1221of1994. F R.N. Trivedi, Additional Solicitor General, Ms. Indra Sawhney, Hemant Sharma, B.K. Parasad, B.V. Bairam Das and V. Balachandran for the Petitioners. R. Thyagarajan, Senthil Jagadessan, S.N. Bhat and Shail Kumar Dwivedi for the Respondent. G Intervenor-in-person for the Respondent. The following Order of the Court was delivered : Thes~ two special leave petitions have been preferred against the H 1275 1276 SUPREME COURT REPORTS [1999] 3 S.C.R. A judgments of the Central Administrative Tribunal (Karriataka Bench) in O.A. No. 1221 of 1994 and O.A. No. 1904 of 1995 dated 25.2.1997. The Transferred Case relates to Writ Petition No. 8320 of 1997 (Madras High Court) wherein the judgment of the Full Bench of the Central Administrative tribunal (Madras Bench) in OA No. 960 of 1994 dated 3.6.1997 and the consequential order B dated 3.6.1997 are in question. The Kamataka Bench allowed that OAs following the decision of the Emakulam Bench in OA No. 1046of1994 and 1069of1994 dated 9 .12.1996. It has held that the 50% quota for promotion to the post of Junior Time Scale (for short 'JTS') in the Indian Broadcasting (Programme) Service (hereinafter called the 'IBPS') has to be filled not by selection but by 'seniority'. On the other hand the Jaipur Bench in OA No. 344 of 1995 dated C 31. 7 .1996 has held that the promotion to the post of JTS is to be made by 'selection'. The Full Bench of the Central Administrative Tribunal (Madras Bench) has accepted the view of the Jaipu~ Bench that the 50% quota by promotion to the posts of JTS are to be filled by 'selection' and not seniority. The Full Bench has not accepted the view of the Kamataka Bench and the Emakulam Bench. The special leave petitions from Kamataka are by the D Union of India while in the Transferred Case the petitioner is questioning the correctness of the decision of the Full Bench of the Tribunal (Madras Bench). Rule 7(2)(a) of the IBPS rules, 1990 prescribes that 50% of JTS posts are to be filled by direct recruitment and Rule 7(2)(b) clearly states that the E remaining 50% shall be filled by 'promotion', as specified in Schedule IV and Schedule V. Rule 7(3) again says that notwithstanding anything in rule 7(2), all vacancies in JTS shall be filled by promotion for a period of 2 years from the date of commencement of the Rules (from 5.11.1990). By amendment dated 7 .4.1994, the period is amended as 4 years from the date of commencement of the principal Rule. Schedule IV and Schedule V respectively deal with posts F in the Programme Management and Programme Production wings. I~ each wing we have the JTS posts at serial No. 5 and certain other higher posts at serial No. 1 to 4. We shall refer to the posts at serial No. 3, 4, 5 in these two wings i.e. Schedule IV and V for the present purpose. In regard to lhe higher posts at serial No. 3 in Schedule IV as well as ~chedule V, i.e. the management G and Programme wing posts in JTS - the recruitment is by 'selection'. In regard to the posts at serial No. 4, below serial No. 3, it is by 'promotion-cum-fitness' and in regard to JTS posts in question at serial No. 5, i.e. below serial No. 4, the recruitment is 50% by direct recruitment and remaining 50% by promotion. H On a plain interpretation of the word 'promotion' occurring in rul.e-q(2) ' U.0.1. v. C.S. NAIK 1277 in regard to 50% and the words 'promotion' at serial no. 3, 4 and 5 of Schedule A IV and Schedule V, it is clear that for the 50% JTS posts at serial No. 5, the appointment is by
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