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Case Number

Letters Patent Appeal No. 525/1999

Attorney(S)

Dr. S.K Taneja, Sr. Adv. with Ms. Pragati Neekhria, Advocate for the Appellant.
Mr. Raj Birbal, Sr. Advocate with Mr. J.R Midha, Mr. G. Mishra and Mr. Niraj Singh, Advocates for the Respondent.

Judges

S.B Sinha, C.J
A.K Sikri, J.

Acts

Section 14(b) of the Specific Relief Act, 1963
ARTICLE 12 CONSTITUTION OF INDIA

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Smart Summary

Structured Summary of the Opinion

Factual and Procedural Background

The appellant was employed as a Second Medical Officer by the respondent hospital. He filed Writ Petition No. 5198/97 seeking, among other reliefs, (a) quashing of a service clause reserving to management the right to terminate services by one month's notice, (b) a mandamus restraining unilateral adverse alteration of service conditions, (c) a mandamus to end the practice of keeping employees on contract without regularization, and (d) a mandamus to regularize the services of petitioner No. 2. One of the grounds advanced was that the hospital performs functions of public importance and therefore a writ petition would be maintainable against it.

The learned Single Judge dismissed the writ petition on the ground that it was not maintainable, relying on a Full Bench decision of this Court in Sanghi Technologies Pvt. Ltd. v. Union of India & Ors. The present appeal challenges that dismissal and raises the question whether a writ petition is maintainable against the respondent hospital.

The respondent contends it is a private charitable institution, run by 12 trustees (none nominated by government), governed by a scheme from 1960 which provides it shall not be dependent on government financial assistance, and principally funded by clinical revenue and private donations. The respondent states it adopted a policy to engage full-time doctors; the appellant, who had private practice, declined an offer of full-time employment and his services were terminated pursuant to that policy decision.

Legal Issues Presented

Whether a writ petition is maintainable against the respondent hospital (a private charitable institution) for termination of service.
Whether the respondent falls within the ambit of "State" or "other authorities" under Article 12 on account of performing functions of public importance or by virtue of other indicia (financial aid, government control, functions closely related to governmental functions).
Whether mandamus or other writ relief is an appropriate remedy for enforcing a contractual service right, or whether the proper remedy for alleged illegality of termination is a suit for damages/contractual relief.

Arguments of the Parties

Appellant's Arguments

The appellant contended that the respondent hospital discharges duties of public nature and therefore a writ petition under Article 226 would be maintainable against it.
Reliance was placed on Shri Anadi Mukta Sadguru SMVSJM Smarak Trust v. V.R. Rudani, Unni Krishnan JP v. State of Andhra Pradesh and Kuldip Mehta v. Union of India, to support the contention that writ jurisdiction extends to non‑state bodies performing public duties.
The appellant sought orders quashing the termination clause, restraining unilateral changes to service conditions, ending prolonged contractual employment without regularization, and regularizing petitioner No. 2.

Respondent's Arguments

The respondent argued it is a charitable institution not financially or otherwise dependent on the State and is managed by twelve trustees none of whom is a government nominee.
It relied on a 1960 scheme providing that it would not depend on government financial assistance and explained it is funded by clinical revenue and private donations.
The termination was said to be a policy decision of the Board of Trustees: the Board intended to engage full‑time doctors, the appellant maintained private practice and declined full‑time employment, and consequently his services were terminated pursuant to that policy.

Table of Precedents Cited

Precedent	Rule or Principle Cited For	Application by the Court
Sanghi Technologies Pvt. Ltd. v. Union Of India & Ors. (Full Bench), AIR 1996 Del 74 : 1995 (34) DRJ 345 (FB)	On maintainability of writs against non‑State bodies; treated as a binding Full Bench decision of this Court on the issue.	The Single Judge relied on this Full Bench decision to dismiss the writ petition as not maintainable; this Court regarded the Full Bench decision as binding.
Shri Anadi Mukta Sadguru SMVSJM Smarak Trust & Ors. v. V.R. Rudani & Ors., AIR 1989 SC 1607	Held that "any person or authority" in Article 226 is not confined to statutory authorities; mandamus can lie against persons/bodies performing public duty but the duty must be a positive obligation; mandamus requires a legal right and legal obligation.	The Court relied on its articulation that mandamus is available only where there is a positive obligation and that a writ will not lie to enforce purely private contractual relations; concluded respondent owes no public duty to appellant.
Praga Tools Corporation v. C.A. Imanual, (1969) 3 SCR 773 : AIR 1969 SC 1306	Illustrates that mandamus can issue to compel performance of duties placed by statute on persons or bodies which are not public officials.	Cited (within the Anadi Mukta discussion) to support the proposition that mandamus can reach non‑state actors when statutory duties exist; applied to show that where no statutory duty exists mandamus is not appropriate.
Unni Krishnan JP & Ors. v. State of Andhra Pradesh & Ors., AIR 1993 SC 2178	Holds that educational institutions (especially aided ones) perform supplementary sovereign functions and writs may be maintainable; public funds carry public character and attract constitutional obligations (Articles 14,15 etc.).	The Court noted the doctrine but held that the appellant's case does not come within the tests laid down in Unni Krishnan; therefore Unni Krishnan did not render the respondent amenable to writ jurisdiction in this matter.
Kuldip Mehta v. Union Of India & Ors., 1993 (25) DRJ 490	Observes that writ jurisdiction may be exercised against State, instrumentalities or individuals when a citizen's right is infringed under Part III or other valid law.	The Court noted this observation but held the appellant failed to show the terms of service were governed by any statute or statutory rules, so the principle did not assist the appellant.
R.D. Shetty v. International Airport Authority of India, 1979 (3) SCC 489 : AIR 1979 SC 1628	Provided analytical tests to determine whether a corporation/authority falls within "the State" or "other authority" for Article 12 purposes.	The Court referred to the tests (via Som Prakash Rekhi) and applied the structured approach to conclude the respondent hospital did not satisfy those indicia of being an instrumentality or agency of the State.
Som Prakash Rekhi v. Union of India, (1981) 1 SCC 449 : AIR 1981 SC 212	Reiterated and elaborated tests derived from earlier Constitution Bench decisions to decide whether a body is within Article 12 (factors such as government ownership, pervasive control, financial dependence, monopoly, public importance of functions, transfer of government department).	The Court recited these factors and applied them in concluding that the respondent did not qualify as an "other authority" under Article 12.
Ajay Hasia v. Khalid Mujib Sehravardi & Ors., AIR 1981 SC 487	States that if a corporation is in fact owned, controlled and in effect an incarnation of the Government it must be treated as an authority within Article 12.	Referred to as authority for the principle that where a body is effectively a government instrumentality it falls within Article 12; the Court used this principle in assessing whether the respondent hospital was such an instrumentality and concluded it was not.
Chander Mohan Khanna v. NCERT & Ors., AIR 1992 SC 76	Analyzed NCERT's object, funding and government involvement to show that bodies may have a mixture of government grants and autonomy and to examine the extent of governmental control.	Cited to illustrate that presence of government grants/control does not ipso facto make a body a State instrumentality; applied in the Court's assessment of the respondent's autonomy and funding.
Tekraj Vasandi alias K.L. Basandhi v. Union of India & Ors., (1988) 1 SCC 236	Warns against over‑expansive application of Article 12 that would convert every non‑governmental society into a State instrumentality; calls for a broad but discerning application of tests.	Invoked to emphasize careful application of Article 12 tests; applied to avoid treating the respondent as a State instrumentality without sufficient indicators.
N. Ramanatha Pillai v. The State of Kerala & Anr., AIR 1973 SC 2641	Holds that abolition of a post is an executive policy decision and not dismissal/removal under Article 311; abolition does not confer a right to hold the post.	Applied by the Court to support the proposition that no writ lies directing reinstatement where a post has been abolished or where termination follows an executive policy decision; used to find respondent's action not unreasonable.
T. Venkata Reddy v. State of Andhra Pradesh, AIR 1985 SC 724	Holds that abolition of posts does not, by itself, constitute deprivation of life and liberty under Article 21.	Referred to in support of the proposition that abolition/termination of posts does not automatically give rise to Article 21 claims; applied to reject the contention that Article 21 was violated by the termination.
Joyachan M. Sebastian v. Director General & Ors., (1996) 10 SCC 219	Affirms settled position that on abolition of a post the holder has no right to continue on that post and related principles on seniority and reappointment.	Cited to support the Court's view that abolition or executive policy decisions regarding posts/preferment cannot give rise to a writ for reinstatement in the circumstances presented.

Court's Reasoning and Analysis

The central legal question was whether the writ petition was maintainable against the respondent hospital. The Court proceeded in a step‑by‑step manner:

The Court started with the settled principle that a writ petition under Article 226 will not be maintainable in relation to matters that do not involve public law character. It observed there was no dispute that the respondent is a private organization and that the terms and conditions of service between the appellant and respondent are private in nature.
The Court examined the proposition (relied upon by the appellant) that writ jurisdiction can extend to non‑State bodies performing public duties. It relied on Shri Anadi Mukta Sadguru to state that while "any person or authority" may be reached by mandamus, the nature of the duty must be a positive legal obligation owed to the affected party. Mandamus requires a legal right in the petitioner and a corresponding legal obligation on the respondent.
The Court noted that mandamus can issue against non‑State actors only where statutory or analogous obligations exist (as illustrated by Praga Tools and the Anadi Mukta discussion). In the present case, the service terms were not governed by any statute, and the respondent did not owe any public duty to the appellant; therefore mandamus was not available.
The Court addressed the Unni Krishnan line of authority which treats certain educational institutions as performing supplementary sovereign functions; it held that the tests and principles in Unni Krishnan did not cover the appellant's case and therefore did not render the respondent amenable to writ jurisdiction.
The Court observed it was bound by the Full Bench decision in Sanghi Technologies. It further recited the analytical tests derived from R.D. Shetty and Som Prakash Rekhi to determine whether a body falls within Article 12 (factors including government ownership, deep and pervasive control by the State, financial dependence on the State, monopoly status, public importance of functions closely related to governmental functions, and transfer of a department).
Applying those tests and the authorities (Ajay Hasia, Chander Mohan Khanna, Tekraj Vasandi), the Court concluded that the respondent hospital did not exhibit the indicia necessary to be classified as an instrumentality or agency of the State for Article 12 purposes; consequently the writ petition was not maintainable.
The Court also addressed the nature of the respondent's action. It accepted that the termination was a policy decision to engage full‑time doctors (the appellant declined an offer of full‑time employment). The Court held that such executive or policy decisions (including abolition or restructuring of posts) may not attract reinstatement relief by way of writ; it relied on N. Ramanatha Pillai, T. Venkata Reddy and Joyachan M. Sebastian to state that abolition of a post ends the right to hold it and does not amount to dismissal requiring Article 311 protections or entitle the holder to reinstatement via writ.
The Court noted Section 14(b) of the Specific Relief Act, 1963, which forbids specific performance of contracts dependent on the personal volition of the employer, to underline that contractual service disputes are not ordinarily enforceable by mandamus or specific performance.
On the basis of the foregoing, and because no statutory duty or public law obligation was shown to exist between the parties, the Court concluded that no case had been made out for entertaining the writ petition.

Holding and Implications

Core Ruling: The appeal is dismissed; the writ petition was not maintainable against the respondent hospital.

Direct consequences and practical implications:

The order of the learned Single Judge dismissing the writ petition is affirmed.
The Court held that the respondent is not amenable to writ jurisdiction in the facts before it because the terms of service were private, there was no statutory or public law obligation owed by the respondent to the appellant, and the respondent did not qualify as a State instrumentality under Article 12.
The Court indicated that if the termination was illegal in contract law terms, the appellant's remedy would have been to file a suit for damages rather than to seek writ relief; specific performance or mandamus is inappropriate where obligations are dependent on the personal volition of an employer (Section 14(b), Specific Relief Act, 1963).
On the facts, the Court found the respondent's action was not shown to be unreasonable and invoked authorities holding that abolition or reorganization of posts may not give rise to reinstatement by writ.
No orders as to costs were made.

Broader precedent: The decision primarily applies existing precedents (including the binding Full Bench in Sanghi Technologies and Supreme Court decisions cited) to the facts; the Court did not purport to lay down new law.

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Sanjay Gupta. v. Dr. Shroff'S Charity Eye Hospital.

S.B Sinha, C.J— Whether a writ petition would be maintainable against the respondent herein, is the question involved in this appeal.

2. The appellant who was working as a Second Medical Officer with the respondent hospital, filed the writ petition No. 5198/97 praying for the following reliefs:

“(a) issue a writ of certiorari quashing the clause whereby the management has reserved the right to terminate the services of its employees by giving one month's notice simpliciter in the service conditions of its employees;

(b) issue a writ of mandamus thereby directing the respondent not to alter the service conditions of the petitioners, unilaterally to the prejudice of the petitioners;

(c) issue a writ of mandamus to the respondent directing them to dispense with the unfair practice of keeping their employees under contract for many years without regularization;

(d) to issue of writ of mandamus directing the respondent to regularize the services of the petitioner No. 2.”

3. The writ petition has been filed inter alia on the ground that as the functions of the hospital are of public importance, the writ petition would be maintainable against it.

4. The learned single Judge relying on a decision of the Full Bench of this court in Sanghi Technologies Pvt. Ltd. v. Union Of India & Ors., AIR 1996 Del 74 : 1995 (34) DRJ 345 (FB) dismissed the writ petition by reason of the impugned judgment without going into the merit of the matter holding that the writ petition was not maintainable.

5. The learned counsel appearing on behalf of the appellant, however, would submit that even if the respondent hospital is not a State within the meaning of Article 12 of the Constitution of India, a writ petition would be maintainable as the respondent hospital has been discharging duties of public nature and in support of the said contention, reliance has been placed on Shri Anadi Mukta Sadguru SMVSJM Smarak Trust & Ors. v. V.R Rudani & Ors., AIR 1989 SC 1607, Unni Krishnan JP & Ors. v. State of Andhra Pradesh & Ors., AIR 1993 SC 2178 and Kuldip Mehta.… v. Union Of India & Ors…., 1993 (25) DRJ 490.

6. The learned counsel for the respondent, on the other hand, would submit that the respondent is a charitable institution which is not financially or otherwise dependent on the State. The learned counsel would contend that the action of termination of service of the appellant was taken by way of a policy decision. The hospital is being managed by 12 trustees and none of them is a nominee of the Government or statutory body. It is contended that the hospital is run in terms of a scheme framed in 1960 wherein it is stipulated that it will never be dependent upon any financial assistance of the Government. The hospital is primarily being run on the revenue generated by it from its general clinical and OPD activities and donations received from various non-governmental agencies.

7. It was contended that pursuant to a policy decision adopted by the Board of Trustees, they intended to engage full time doctors. The appellant herein was having his private practice. He was offered full time employment which having been declined by him, the impugned order of termination of his service was passed.

8. The question is as to whether a writ petition against a private person would be maintainable or not. There cannot be any doubt that a writ petition will not be maintainable in relation to a matter which does not involve public law character.

9. It is not in dispute that the respondent is a private organization. The terms and conditions of the service by and between the appellant and the respondent are purely private in nature. The same do not have any public law character.

10. In Shri Anadi Mukta Sadguru SMVSJM Smarak Trust & Ors. v. V.R Rudani & Ors., AIR 1989 SC 1607, the Apex Court although held that for the purpose of Article 226, the expression “any person or authority” should not be confined only to statutory authorities and instrumentalities of the State but they must cover any person or body performing public duty but the nature of duty must be judged in the light of positive obligation owed by the person or authority to the affected party. Only in relation to a positive obligation, mandamus cannot be denied. The Apex Court further held:

“20. In Praga Tools Corporation v. Shri C.A Imanual, (1969) 3 SCR 773 : (AIR 1969 SC 1306), this Court said that a mandamus can issue against a person or body to carry out the duties placed on them by the Statutes even though they are not public officials or statutory body. It was observed (at p. 778) (of 1969-3 SCR) : (At pp. 1309 -10 of AIR):

“It is, however, not necessary that the person or the authority on whom the statutory duty is imposed need be a public official or an official body. A mandamus can issue, for instance, to an official of a society to compel him to carry out the terms of the statute under or by which the society is constituted or governed and also to companies or corporations to carry out duties placed on them by the statutes authorizing their undertakings. A mandamus would also lie against a company constituted by a statute for the purpose of fulfilling public responsibilities (See Halsbury's Laws of England (3rd Ed. Vol. II p. 52 and onwards).”

21. Here again we may point out that mandamus cannot be denied on the ground that the duty to be enforced is not imposed by the statute. Commenting on the development of this law, professor De Smith states: “To be enforceable by mandamus a public duty does not necessarily have to be one imposed by statute. It may be sufficient for the duty to have been imposed by charter, common law, custom or even contract.” (Judicial Review of Administrative Action 4th Ed. P. 540). We share this view. The judicial control over the fast expanding maze of bodies affecting the rights of the people should not be put into water-tight compartment. It should remain flexible to meet the requirements of variable circumstances. Mandamus is a very wide remedy which must be easily available ‘to reach injustice wherever it is found.’ Technicalities should not come in the way of granting that relief under Article 226. We, therefore, reject the contention urged for the appellants on the maintainability of the writ petition.”

11. A mandamus can issue only when there exists a legal right in the petitioner and a legal obligation on the respondent. The terms and conditions of service by and between The appellant and the respondent, as noticed hereinbefore, are not governed by any statute. The respondent does not owe any public duty in relation to the appellant.

12. If the termination of services of the appellant by the respondent was illegal, his remedy was to file a suit for damages. A writ petition shall not be maintainable to enforce a contract qua contract even for enforcement of a contract of service. Section 14(b) of the Specific Relief Act, 1963 forbids specific performance of the contract which is dependent on personal volition of the employer.

13. In Unni Krishnan JP & Ors. v. State of Andhra Pradesh & Ors., AIR 1993 SC 2178, the Apex Court held that for the purpose of imparting education, an educational institution has a supplementary sovereign function to perform visa-vis the State having regard to the fact that right to education is implicit and flows from the right to life guaranteed by Art. 21 of the Constitution of India as also Articles 41, 45 and 46, as contained in Part IV of the Constitution of India.

14. The Apex Court opined that a writ petition would be maintainable on the ground that such institutions perform supplementary and sovereign function. It was noticed that the institutions aided by the Government are required to abide by the rules and regulations that may be framed by the Government and/or recognized by the affiliating authorities in the matter of recruitment of teachers and staff, their conditions of service, syllabus, standard of teaching and so on. It was further held as under:

“In particular, in the matter of admission of students, they have to follow the rule of merit and merit alone - subject to any reservations made under Article 15. They shall not be entitled to charge any fees higher than what is charged in Governmental institutions for similar courses. These are and shall be understood to be the conditions of grant of aid. The reason is simple: public funds, when given as grant - and not as loan - carry the public character wherever they go. Public funds cannot be denoted for private purposes. The element of public character necessarily means a fair conduct in all respects consistent with the constitutional mandate of Articles 14 and 15. All the Government and other authorities in charge of granting aid to educational institutions shall expressly provide for such conditions (among others), if not already provided, and shall ensure compliance with the same.”

15. The case of the appellant herein even does not come within the purview of the tests laid down in Unni Krishnan JP (supra).

16. In the decision of a Division Bench in Kuldip Mehta.… v. Union Of India & Ors…., 1993 (25) DRJ 490, this Court observed that the Court may exercise its writ jurisdiction not only against a State, an instrumentality of a State or association or body of individuals or even an individual when a citizen is wrong, it was observed that, if a right is infringed under Part III of the Constitution or any other law which the law validly made might confer.

17. The appellant herein has failed to show that the terms and conditions of service are governed by any statute or statutory rules.

18. A Full Bench of this Court, however, in Sanghi Technologies Pvt. Ltd. v. Union Of India & Ors., AIR 1996 Del 74 : 1995 (34) DRJ 345 (FB), categorically held:

“How then to find out if a person or body falls within the ambit of “other authority” is the prime question.

18. No decipherable test or significant criteria to identify “other authority” was laid down till the decision in R.D Shetty v. International Airport Authority of India, 1979 (3) SCC 489 : (AIR 1979 SC 1628) came, where some tests were evolved. In Som Prakash Rekhi v. Union of India, (1981) 1 SCC 449 : (AIR 1981 SC 212), the Court, besides others, referred and relied on two earlier pronouncements of the Constitution Benches on the amplitude of “other authorities” in Article 12 and came to the conclusion that “other authorities … under the control of the Government of India in Article 12 is comprehensive enough to take care of Part III without unduly stretching the meaning of ‘the State’ to rope in whatever any autonomous body which has some nexus with Government”. The Supreme Court analysed its earlier decision in Airport Authority's case (AIR 1979 SC 1628), and culled out the following tests to decide whether a company or society or other authority is a State for the purpose of this Article:

(i) If the entire share capital of the Corporation is held by the Government, it would go a long way towards indicating that the Corporation is an instrumentality or agency of the Government;

(ii) existence of deep and pervasive control of the State may often an indication that the Corporation is a State agency or instrumentality;

(iii) if the financial assistance by the Government is so much as to meet almost entire expenditure of the Corporation, it would be some indication of the same being impregnated with Governmental character;

(iv) monopoly status of a Corporation may be another indication of its being a State;

(v) if the functions of the Corporation are of public importance and closely related to Governmental functions, it would be relevant factor in classifying the Corporation as in instrumentality or agency of the Government;

(vi) specifically, if a department of Government is transferred to a Corporation, it would be a strong factor supportive of its inference of the Corporation being an instrumentality or agency of the Government.”

19. This court is bound by the afore-mentioned Full Bench decision.

20. In Ajay Hasia etc. v. Khalid Mujib Sehravardi & Ors. etc., AIR 1981 SC 487, the Apex Court has clearly held that:

“If a corporation is found to be a mere agency or surrogate of the Government, “in fact owned by the Government, in truth controlled by the Government and in effect an incarnation of the Government,” the court must not allow the enforcement of Fundamental Rights to be frustrated by taking the view that it is not the Government and therefore not subject to the constitutional limitations. We are clearly of the view that where a corporation is an instrumentality or agency of the Government, it must be held to be an ‘authority’ within the meaning of Article 12 and hence subject to the same basic obligation to obey the Fundamental Rights as the Government.”

21. Yet again, in Chander Mohan Khanna v. The National Council of Educational Research & Training & Ors., AIR 1992 SC 76, the Apex Court held as under:

“5. The object of the NCERT as seen from the above analysis is to assist and advise the Ministry of Education and Social Welfare in the implementation of the governmental policies and major programmes in the field of education particularly school education. The NCERT undertakes several kinds of programmes and activities connected with the co-ordination of research extension services and training, dissemination of improved educational techniques, collaboration in the educational programmes. It also undertakes preparations and publication of books, materials, periodicals and other literature. These activities are not wholly related to Governmental functions. The affairs of the NCERT are conducted by the executive Committee comprising of Government servants and educationists. The Executive Committee would enter into arrangements with Government, public or private organization or individuals in furtherance of the objectives for implementation of programmes. The funds of the NCERT consist of: (i) grant made by the Government, (ii) contribution from other sources, and (iii) income from its own assets. It is free to apply its income and property towards the promotion of its objectives and implementation of the programmes. The Government control is confined only to the proper utilization of the grant. The NCERT is thus largely an autonomous body.”

22. In Tekraj Vasandi alias K.L Basandhi v. Union of India & Ors., (1988) 1 SCC 236 the Supreme Court held:

“In a Welfare State, as has been pointed out on more than one occasion by this Court, Governmental control is very pervasive and in fact touches all aspects of social existence. In the absence of a fair application of the tests to be made, there is possibility of turning every non-Governmental society into an agency or instrumentality of the State. That obviously would not serve the purpose and may be far from reality. A broad picture of the matter has to be taken and a discerning mind has to be applied keeping the realities and human experiences in view so as to reach a reasonable conclusion. Having given our anxious consideration to the facts of this case, we are not in a position to hold that ICPS is either an agency or instrumentality of the State so as to come within the purview of ‘other authorities’ in Art. 12 of the Constitution.”

23. We, having regard to the ratio laid down in the afore-mentioned decisions, are clearly of the view that the writ petition against the respondent would not be maintainable.

24. In any event, the action of the respondent cannot be said to be unreasonable. No writ will lie for directing reinstatement where the post itself had been abolished. In N. Ramanatha Pillai v. The State of Kerala & Anr., AIR 1973 SC 2641, the Apex Court held as under:

“36. The abolition of post may have the consequence of termination of service of a Government servant. Such termination is not dismissal or removal within the meaning of Article 311 of the Constitution. The opportunity of showing cause against the proposed penalty of dismissal or removal does not therefore arise in the case of abolition of post. The abolition of post is not a personal penalty against the Government servant. The abolition of post is an executive policy decision. Whether after abolition of the post the Government servant who was holding the post would or could be offered any employment under the State would therefore be a matter of policy decision of the Government because, the abolition of post does not confer on the person holding the abolished post any right to hold the post.

39. The right to hold a post comes to an end on the abolition of the post, which a Government servant holds. Therefore, a Government servant cannot complain of a violation of Article 19 (1) (f) and Article 31 of the Constitution when the post is abolished.”

25. In T. Venkata Reddy v. State of Andhra Pradesh, AIR 1985 SC 724, it was held:

“23. It is next contended that by abolishing the posts of part-time village officers and by throwing the petitioners out of the posts held by them, Article 21 of the Constitution had been violated. It is hardly necessary to deal with this point elaborately since the petitioners are not being deprived of their right to life and liberty by the abolition of the posts of part-time village officers or by their ceasing to be holders of those posts.”

26. In Joyachan M. Sebastian v. Director General & Ors., (1996) 10 SCC 219, it was held as under:

“7. It is now settled legal position that on abolition of the post, the holder of the post has no right to continue on the post. Instead of retrenching him as surplus, the Government have accommodated him in the available vacancy and, therefore, it must be deemed to be a fresh appointment for the purpose of seniority. After joining in Salem in Tamil Nadu, he made a request for transfer to Trivandrum and it is at his request that he was transferred. Consequently, on his undertaking in the application that he would not claim his seniority at Salem Station, the transfer was effect at his request. It is settled legal position that he would take his seniority as junior most among the confirmed employees in the transferee region.”

27. For the reasons aforementioned, we are of the opinion that no case has been made out for entertaining the writ petition which has rightly been dismissed by the learned Single Judge. This appeal is therefore dismissed. There shall, however, be no orders as to costs.

Sanjay Gupta. v. Dr. Shroff'S Charity Eye Hospital.

Structured Summary of the Opinion

Factual and Procedural Background

Legal Issues Presented

Arguments of the Parties

Appellant's Arguments

Respondent's Arguments

Table of Precedents Cited

Court's Reasoning and Analysis

Holding and Implications

Sanjay Gupta. v. Dr. Shroff'S Charity Eye Hospital.

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