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Union Of India v. Madhav

Supreme Court Of India
Sep 18, 1996
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Factual and Procedural Background

The dispute concerns the post of Secretary in the National Savings Scheme Service, a solitary post carrying the pay-scale of Rs 2200-4000. A 40-point reservation roster, applied on a rotational basis to successive vacancies, earmarked roster point 4 for Scheduled Tribe (ST) candidates. When the Administration sought to promote an ST Superintendent to the post of Secretary at that roster point, the respondent (a non-reserved Superintendent) filed an Original Application before the Central Administrative Tribunal (Bombay Bench).

Relying on Dr Chakradhar Paswan v. State of Bihar (1988) 2 SCC 214, the Tribunal (order dated 11-3-1992 in Madhav Gajanan Chaubal v. Union of India) held that reserving a single post amounted to 100 % reservation and was therefore unconstitutional, and it set aside the promotion. The Union of India obtained special leave to appeal to the Supreme Court. Because Paswan had been followed below, the matter was referred to a three-judge bench. At the Supreme Court hearing, the respondents remained unrepresented; Shri Goswami, Senior Counsel, assisted the Court.

Legal Issues Presented

  1. Whether the Government can lawfully apply a 40-point reservation roster to a single-post cadre (the post of Secretary) by filling successive vacancies according to roster rotation.
  2. Whether such application violates Article 16(1) of the Constitution by resulting in 100 % reservation for reserved categories in a single-post cadre.

Arguments of the Parties

Appellant’s Arguments (advanced by Shri Goswami, Senior Counsel)

  • Paswan left open the specific question of applying rotational reservation to a single post; it only rejected permanent, undifferentiated reservation of that post.
  • The Government’s policy reserves a vacancy for SC/ST candidates only when the roster point so indicates; if no eligible reserved candidate is available, the vacancy is carried forward. This avoids 100 % permanent reservation and therefore complies with Article 16(1).
  • Several later constitutional amendments and Supreme Court authorities (including the insertion of Article 16(4-A) by the 77th Amendment and decisions such as Rangachari, Indra Sawhney, R.K. Sabharwal, and State of Bihar v. Bageshwari Prasad) recognise and sustain reservation in promotion and the carry-forward/rotation principles, even for isolated posts.

Respondent’s Arguments

The respondents were not represented before the Supreme Court, and no arguments on their behalf are recorded.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
Dr Chakradhar Paswan v. State of Bihar (1988) 2 SCC 214 Reservation of a permanent single post amounts to 100 % reservation and is unconstitutional; issue of rotational reservation left open. Distinguished; Court held that rotational application to successive vacancies, unlike permanent reservation, is permissible.
G.M., Southern Railway v. Rangachari (1962) 2 SCR 586 Reservation in selection posts is constitutionally valid. Relied on to affirm validity of reservation in promotion posts.
State of Kerala v. N.M. Thomas (1976) 2 SCC 310 Upheld reservation/relaxation in promotions. Cited as supporting authority for promotion-reservation.
State of Punjab v. Hira Lal (1970) 3 SCC 567 Reservation in promotions referred for larger bench consideration. Noted in historical survey.
Akhil Bharatiya Soshit Karamchari Sangh (Rly.) v. Union of India (1981) 1 SCC 246 Reservation in promotions—matter earlier referred. Part of background jurisprudence.
Comptroller & Auditor General of India v. K.S. Jagannathan (1986) 2 SCC 679 Reservation in promotions—reference context. Mentioned in chronological development.
Indra Sawhney v. Union of India 1992 Supp (3) SCC 217 Majority initially held Articles 16(1) and 16(4) inapplicable to promotions; led to insertion of Article 16(4-A). Explained legislative response restoring reservation in promotions.
S.R. Bommai v. Union of India (1994) 3 SCC 1 Recognised the Preamble as part of the Constitution’s basic structure. Used to emphasise socio-economic justice rationale.
LIC v. Consumer Education & Research Centre (1995) 5 SCC 482 Social justice as a fundamental right. Cited to ground reservation policy in social-justice goals.
Murlidhar Dayandeo Kesekar v. Vishwanath Pandu Barde 1995 Supp (2) SCC 549 Economic empowerment deemed a fundamental right. Supports constitutional legitimacy of reservation.
Commr. of Commercial Taxes v. G. Sethumadhava Rao (1996) 7 SCC 512 Confirmed that Article 16(4-A) restores right to reservation in promotion. Relied upon.
M. Venkateswarlu v. Govt. of A.P. (1996) 5 SCC 167 Same as above—reservation in promotion upheld. Cited.
Arati Ray Choudhury v. Union of India (1974) 1 SCC 87 Permitted carry-forward reservation in single-post cadre through rotation. Key precedent supporting present holding.
Sou. Vidyulata Arvind Kakade v. Digambar Gyanba Surwase (Short judgment) Accepted possibility of reservation in isolated posts where rules so provide. Bolsters rotational reservation concept.
R.K. Sabharwal v. State of Punjab (1995) 2 SCC 745 Validity of roster-based reservation in promotions; treatment of meritorious reserved candidates. Applied to justify roster mechanism.
Chetana Dilip Motghare v. Bhide Girls’ Education Society 1995 Supp (1) SCC 157 Earlier held single-post reservation impermissible. Held to have misread earlier authorities; impliedly overruled.
State of Bihar v. Bageshwari Prasad 1995 Supp (1) SCC 432 Upheld rotational reservation in single-post cadres. Expressly relied on; aligned with present view.

Court's Reasoning and Analysis

The Court undertook a detailed review of constitutional provisions, jurisprudence and legislative developments:

  • Constitutional Framework: Articles 14, 16, 46 and 335, together with the Preamble, establish social-justice goals. Article 16(4-A), inserted by the 77th Amendment, expressly permits reservation in promotion.
  • Distinction from Paswan: Paswan condemned permanent reservation of a solitary post as 100 % reservation but left open the question of rotational reservation. The present case concerns the latter.
  • Authority Supporting Rotation: The Constitution Bench decision in Arati Ray Choudhury and later cases (Bageshwari Prasad, R.K. Sabharwal) recognise that carrying forward and roster rotation can be applied even to isolated posts without offending equality principles.
  • Practical Operation: Under the impugned scheme, the single post is available to reserved and unreserved candidates in turn, depending on roster points; if no suitable reserved candidate is found, the vacancy is carried forward. Hence no group monopolises the post.
  • Equality Analysis: Denying rotation would permanently exclude SC/ST employees from ever occupying the single post, itself violating Articles 14 and 16(1). Rotational reservation ensures equal opportunity for all categories.
  • Administrative Consistency: The Department of Personnel & Training confirmed that earlier instructions permitting such rotation remain in force until altered. The Tribunal therefore erred in ignoring binding governmental policy consonant with constitutional mandates.

Consequently, the Court concluded that applying the 40-point roster to successive vacancies in the single post of Secretary is constitutionally valid.

Holding and Implications

Holding: The appeal is ALLOWED; the Central Administrative Tribunal’s order is set aside. Reservation by rotation to roster point 4 in the post of Secretary for Scheduled Tribe candidates is declared valid and constitutional.

Implications: The judgment affirms that rotational application of reservation rosters can constitutionally extend even to isolated or single-post cadres. It clarifies the scope of Paswan, reinforces the effect of Article 16(4-A), and provides administrative guidance for applying carry-forward and rotation principles. The direct consequence is restoration of the Department’s ability to fill the Secretary post with an eligible ST officer whenever the roster so dictates; broader policy remains unaffected but is judicially endorsed.

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Order

1. Delay condoned.

2. Leave granted.

3. On the last occasion when the matter had come up after notice, since the respondents were not represented either in person or through counsel and when the counsel had pointed out the decision followed by the Tribunal, namely, Chakradhar Paswan (Dr) v. State of Bihar (1988) 2 SCC 214, (1988) 7 ATC 104, this Court had referred the matter to a three-Judge Bench. Thus, the matter has come up today. Even now, none is appearing for the respondents; nor are they appearing in person. We have taken the assistance of Shri Goswami, learned Senior Counsel. We requested him to place on record the decisions for or against him. He has fairly argued the case.

4. The admitted facts are that in the National Savings Scheme Service, the Government had created various posts up to the post of Superintendent; there are a number of posts but there is only one post of Secretary. This post is a feeder post for promotion as Regional Deputy Director in which category there are several posts. The Government applied the rule of reservation by rotation to the vacancies in the post of Secretary. 40-point roster is also being applied to these vacancies. In the post of Secretary, point No. 4 vacancy was reserved for Scheduled Tribes. When that vacancy was sought to be filled up by promotion from the Superintendents in Group A category from Scheduled Tribe candidates, the respondent filed OA in the Central Administrative Tribunal at Bombay. The Tribunal, following the decision of this Court in Paswan case (1988) 2 SCC 214, (1988) 7 ATC 104, by order dated 11-3-1992 in Madhav Gajanan Chaubal v. Union of India (1993) 23 ATC 465, (1992) 3 SLJ (CAT) 35 (Bom), set aside the promotion holding that since the post of Secretary is a single point post, no reservation could be granted to the reserved candidates as it would amount to 100% reservation; therefore, it is unconstitutional. Thus, this appeal by special leave.

5. The question is whether the application of 40-point roster to the successive vacancies in the post of Secretary violates Article 16(1) of the Constitution? Shri Goswami has contended that in Paswan case (1988) 2 SCC 214, (1988) 7 ATC 104, that question was left open since the controversy did not arise therein on those facts. Since the Government have decided that when in a single post vacancy arises as per roster point and when candidates belonging to Scheduled Castes or Scheduled Tribes are available, then the vacancy reserved for respective Scheduled Caste or Scheduled Tribe could be considered as per rules for appointment by promotion to the post of Secretary. In the absence of their availability, the vacancy would be and is being carried forward. Therefore, the principle of rotation applied to a single post is not violative of Article 16(1) of the Constitution. He has taken us through various judgments of this Court concerning the question.

6. In G.M, Southern Rly. v. Rangachari (1962) 2 SCR 586, AIR 1962 SC 36, the Constitution Bench, per majority, had held that appointment by reservation to the selection post was not violative of Article 16(1) of the Constitution. The same principle was followed in the case of promotion in State of Kerala v. N.M Thomas (1976) 2 SCC 310, (1976) 1 SCR 906. In State of Punjab v. Hira Lal (1970) 3 SCC 567 and Akhil Bharatiya Soshit Karamchari Sangh (Rly.) v. Union of India (1981) 1 SCC 246, (1981) 2 SCR 185 and Comptroller & Auditor General of India v. K.S Jagannathan (1986) 2 SCC 679, (1986) 1 ATC 1, (1986) 2 SCR 17, the matters were referred to a larger Bench. In Indra Sawhney v. Union of India 1992 Supp (3) SCC 217, (1992) 22 ATC 385, per majority, the Bench of nine Judges of this Court had held that Articles 16(1) and 16(4) do not apply to appointment by promotion. They would be applicable only to initial appointments. By Section 2 of the Constitution (77th Amendment) Act, 1995, Article 16(4-A) was introduced which envisages that nothing in this Article shall prevent the State from making any provision in reservation in matter of promotion to any class or classes of posts in the service under the State. It is well-settled legal position that Preamble to the Constitution is part of the Constitution. In S.R Bommai v. Union of India (1994) 3 SCC 1, this Court had held that Preamble to the Constitution is a part of its basic structure. Socio-economic justice, equality of opportunity and of status, dignity of persons are the arch of the Constitution. Social Justice is a fundamental right as held in LIC v. Consumer Education and Research Centre (1995) 5 SCC 482. Economic empowerment to the poor was held to be a fundamental right in Murlidhar Dayandeo Kesekar v. Vishwanath Pandu Barde 1995 Supp (2) SCC 549. Article 335 mandates the State to take into consideration the claims of the Dalits and Scheduled Tribes for appointment to a post or office under the State, consistent with efficiency of administration. Article 46 enjoins upon the State to provide socio-economic and educational facilities and opportunities. Government evolved reservation in posts or offices under the State as one of the modes to socio-economic justice to Dalits and Scheduled Tribes. Appointment to an office or post in a service under the State is one of the means to render socio-economic justice. The Constitution (77th Amendment) Act, 1995 has resuscitated the above objective to enable the Dalit and Scheduled Tribe employees to improve excellence in higher echelons of service and a source of equality of opportunity in the matter of social and economic status guaranteed by the Preamble to the Constitution. As a consequence, Parliament has removed the lacuna pointed out by this Court in Indra Sawhney case 1992 Supp (3) SCC 217, (1992) 22 ATC 385. Thus, it would be seen that the legal position held by this Court in Rangachari case (1962) 2 SCR 586, AIR 1962 SC 36 and followed in other cases has been restored and reservation of appointment by promotion would be available to the members of the Scheduled Castes and Scheduled Tribes as per 50% quota as is maintained by this Court in Indra Sawhney case 1992 Supp (3) SCC 217, (1992) 22 ATC 385. The carry-forward principle has also been upheld in Indra Sawhney case 1992 Supp (3) SCC 217, (1992) 22 ATC 385. In Commr. of Commercial Taxes v. G. Sethumadhava Rao (1996) 7 SCC 512, (1996) 33 ATC 320 a Bench of three Judges and in M. Venkateswarlu v. Govt. of A.P (1996) 5 SCC 167 a Bench of two Judges have held that right to reservation in promotion stands restored by the Constitution (77th Amendment) Act which introduced clause (4-A) to Article 16.

7. The question, therefore, arises whether the Government would be justified in law to provide reservation in promotion in a single post by rotating the vacancy as per the roster point prepared by the Government? It is true that in Paswan case (1988) 2 SCC 214, (1988) 7 ATC 104, with a view to provide reservation to the Scheduled Castes to the post of Director which is a single post, was fused with two posts of Deputy Directors which do not carry the same scale of pay. Therefore, this Court had pointed out that the cadre would mean the cadre carrying the same scale of pay. Since the Deputy Directors are not carrying the same scale of pay they cannot be fused together for applying the principle of reservation. By implication, this Court had accepted that two or more single posts carrying the same scale of pay would be fused to elongate the constitutional objective of providing reservation to a post in the service or office of the State. It was then held that a single post cannot be reserved which amounts to 100% reservation and, therefore, it is violative of Article 16(1) of the Constitution. The further question whether in the same single point post, reservation by rotation could be granted and whether it will be violative of Article 16(1) was left open in that case. The Constitution Bench of this Court in Arati Ray Choudhury v. Union of India (1974) 1 SCC 87, (1974) 2 SCR 1 considered the question of the single post and applied the rule of reservation by rotation to the carried forward post and filled the post when reserved candidates were available on the carried forward posts. In this regard, this Court had laid down thus:

“That is precisely what happened here. The S.E Railway runs only two Secondary Schools for girls, one at Adra and the other at Kharagpur. The vacancy at Adra was filled on 16-8-1966 by the appointment of the seniormost Assistant Mistress, Smt Gita Biswas. In pursuance of the Memorandum dated December 4, 1963 of the Ministry of Home Affairs, the Railway Board revised the Model Roster by their letter of January 16, 1964. The first point in this roster is a reserved point and therefore the Adra vacancy was strictly a reserved vacancy. But there being only one vacancy in the particular year of recruitment, it had to be treated as unreserved and therefore the appointment went to Smt Biswas, an open, not a reserved candidate. This, however, had to be compensated for by carrying forward the reservation, though not over more than 2 subsequent recruitment years. For the purposes of Services under the Railway administration ‘recruitment year’ means the ‘financial year’ and the Adra appointment having been made in the financial year 1966-67, it was permissible to carry forward the reservation till the close of the financial year 1968-69. There was no vacancy in 1967-68. The vacancy in the post of the Headmistress of the Kharagpur school occurred in the financial year 1968-69 by the retirement of Smt Bina Devi with effect from 31-12-1968. This vacancy, indubitably, had to be treated as a reserved vacancy and since from amongst the 4 Assistant Mistresses, Respondent 8 was the only candidate belonging to the Scheduled Caste, she was entitled to be considered for selection to the post of the Headmistress, to the exclusion of the other 3. The claims, if any, of the petitioner who is not a reserved candidate have to be postponed, though in the normal course it may be quite some years before she gets her turn. The Adra Headmistress and Respondent 8 would seem to have a long tenure in their respective offices.”

8. Accordingly, it was held that in carried forward post in a single post, reservation would be applied and the vacancies, after carrying forward, would be filled up by promotion from the members of the Scheduled Castes. This principle would apply in a single post carried forward by applying rotation and it would be consistent with the principle of equality envisaged under Articles 14 and 16(1) of the Constitution. Articles 14 and 16(1) equally apply to Scheduled Castes and Scheduled Tribes and they too are entitled to seek equal opportunity to hold the single post by promotion. Otherwise, it would amount to total prohibition of opportunity to hold the single point post which also violates Articles 14 and 16(1). A three-Judge Bench was to consider the same question in Sou. Vidyulata Arvind Kakade v. Digambar Gyanba Surwase in a short judgment. This Court stated thus:

“We have also perused the judgment of the Constitution Bench and the Division Bench of this Court in Arati Ray Choudhury v. Union of India (1974) 1 SCC 87, (1974) 2 SCR 1 and Dr Chakradhar Paswan v. State of Bihar (1988) 2 SCC 214, (1988) 7 ATC 104 respectively. No copy of the writ petition has been filed in this Court. There is no material on record to show that the Resolution providing for reservation provides that the reservation has not to be applied in isolated posts which is the basis of the challenge in this petition.”

9. It would thus be seen that this Court has accepted that reservation could be provided even to the isolated posts on the basis of the rule of rotation. Extension of reservation in such cases is not unconstitutional. On the other hand, such scheme provides opportunity and facilities to Scheduled Castes and Scheduled Tribes to be considered for promotion to hold single posts consistent with equality of opportunity on a par with others. In R.K Sabharwal v. State of Punjab (1995) 2 SCC 745, (1995) 29 ATC 481 a Constitution Bench of this Court considered whether the reservation as per the roster in promotion could be valid and consistent with Article 16(1) of the Constitution. This Court had pointed out that the reservation to the post as per the roster for the purpose of promotion is valid in law. The same can be filled up applying the roster points prescribed by the Government. When a candidate belonging to the Backward Classes is appointed by promotion on merit, he cannot be considered to be reserved candidate; the candidate appointed on rule of reservation would be fitted into the post on the basis of roster point available to the reserved candidates. In Chetana Dilip Motghare v. Bhide Girls' Education Society 1995 Supp (1) SCC 157, (1995) 29 ATC 107 a Bench of two Judges of this Court considered whether reservation to a single post could be valid in law. Though the decision in Vidyulata Arvind Kakade case was brought to the notice of the learned Judges, the learned Judges found that it did not lay down any contra principle to the one laid down by this Court in Paswan case (1988) 2 SCC 214, (1988) 7 ATC 104 and, therefore, it was held that single point post could not be reserved for promotion. With due respect, we hold that the learned Judges have not correctly appreciated the ratio laid down by this Court in Vidyulata case and Arati Choudhury case (1974) 1 SCC 87, (1974) 2 SCR 1. In State of Bihar v. Bageshwari Prasad 1995 Supp (1) SCC 432, (1995) 29 ATC 349, the Bihar Government had provided by way of a circular, the rule of rotation to a single post and applied the roster point for providing promotion to the vacancies that had arisen in accordance with roster point. This Court had upheld the rule of reservation and held that reservation to the single post by applying the rule of rotation is not violative of Articles 14 and 16(1) of the Constitution. The judgment in Paswan case (1988) 2 SCC 214, (1988) 7 ATC 104 was distinguished.

10. Thus, we hold that even though there is a single post, if the Government have applied the rule of rotation and the roster point to the vacancies that had arisen in the single point post and were sought to be filled up by the candidates belonging to the reserved categories at the point on which they are eligible to be considered, such a rule is not violative of Article 16(1) of the Constitution.

11. In this case, it is seen that the post of Secretary is carrying the scale of pay of Rs 2200-4000. The Government have decided to apply the 40-point roster maintained for the post of Secretary. The vacancy available at the time of point No. 4 of the roster was reserved for the Scheduled Tribes. When the Department had sought for the clarification from the Department of Personnel and Training, the Government of India had stated thus:

“There is no change in the position. However, it may be stated that unless this Department changes the earlier instructions, the old order will remain in force. Thus the Supreme Court judgment cannot be made applicable to other cases automatically.”

12. Thus, the Government have adhered to the rule of rotation to a single post and the 40-point roster to the single post was applied and the vacancy reserved for the Scheduled Castes and Scheduled Tribes as and when had arisen, was sought to be filled up, when the candidates were available. Thus, we hold that the roster point No. 4 in the vacancy of the Secretary reserved for the Scheduled Tribes was valid and constitutional. When the officer available was eligible to be considered, he was entitled to be considered in accordance with the rules and be promoted as Secretary. The Tribunal, therefore, was not right in directing that the rule of rotation to the single post could not be applied. It is brought to our notice that the original promotee died pending the proceedings and, therefore as and when vacancy arises as per rule of rotation as per roster the same would be filled up in accordance with law.

13. The appeal is accordingly allowed but in the circumstances, without costs.