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1997 INSC 281
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Citation Codes
Neutral Citations
1997 INSC 281
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Smart Summary

Factual and Procedural Background

The appellants and respondents were directly recruited to permanent posts of Excise and Taxation Inspectors in the Himachal Pradesh Excise and Taxation Department (Inspectorate Staff, Class III). All appointees were placed on probation for two years, subject to passing prescribed departmental examinations. Disputes arose regarding the correct determination of inter se seniority between:

  • those who passed the departmental examination within two years of appointment, and
  • those who passed the same examination after two years but within an extended period not exceeding four years.

Multiple rounds of litigation ensued before the Himachal Pradesh Administrative Tribunal. In the third round, the Tribunal’s order dated 28 October 1996 in OA No. 788 of 1995 favoured the present respondents. The State (and other affected officers) obtained special leave, leading to the present appeal before the Supreme Court of India.

Legal Issues Presented

  1. Whether Rule 11 of the Himachal Pradesh Excise & Taxation Department (Inspectorate Staff, Class III) Service Rules, read with Rule 4 (Examination), makes passing the departmental examination within two years of appointment mandatory for securing seniority from the date of initial appointment.
  2. For officers who pass the examination after two years but within the permissible extended period of four years, should their seniority relate back to the date of appointment or commence from the date of passing the examination?

Arguments of the Parties

Respondents’ Arguments

  • The respondents applied for the departmental examination in January within the two-year window; the examination, required to be held in April, was instead conducted in May and its results declared in October.
  • The delay was attributable to the Government’s scheduling, not to the officers; therefore, they should not suffer loss of seniority.
  • They expressly sought seniority from the date they passed the examination, recognising the factual delay.

Appellants’ Arguments

  • The opinion does not record specific arguments advanced by the appellants.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
Ishwari Kumar v. State of H.P. Candidates who pass the departmental examination within two years obtain seniority from the date of appointment; those who pass later obtain seniority from the date of passing. The Court reaffirmed this distinction and applied it to the present respondents.

Court's Reasoning and Analysis

After reproducing the relevant Service Rules, the Court undertook the following analytical steps:

  1. Textual interpretation of Rule 11. The Rule mandates a two-year probation during which the departmental examination must be passed. Failure to do so empowers the appointing authority to dispense with services or extend probation, but the total period (probation + extension) cannot exceed four years.
  2. Relation between examination and seniority. Sub-rule 11(3) links confirmation—and, by extension, seniority—to successful completion of probation coupled with passing of the examination. If the examination is passed within two years, seniority “relates back” to the initial appointment date.
  3. No automatic “four attempts” entitlement. Rule 4 merely obliges the Government to hold the examination twice yearly; it does not confer four guaranteed chances in the two-year period.
  4. Prior precedent binding. The Court noted that Ishwari Kumar had already settled the principle that officers passing after two years secure seniority only from the date of passing.
  5. Application to the present respondents. Both D.S. Sandil and D.R. Dewan passed the examination beyond two years (Sandil on 16-07-1979; Dewan on 19-10-1981). Although the delay partly flowed from the Government’s scheduling, the respondents themselves sought seniority from the date of passing. Applying the Rules and the precedent, the Court held that their seniority must commence from the date they actually passed the examination.
  6. Limited scope. The Court expressly declined to address arguments by pro-forma respondents claiming application of earlier (1963–64) Rules, leaving that issue for the Tribunal.

Holding and Implications

The appeal was allowed. The Supreme Court ruled that the respondents’ seniority shall be reckoned from the respective dates on which they passed the departmental examination, not from their initial appointment dates.

Implications: The decision directly affects only the parties by adjusting their seniority lists in accordance with the clarified rule. It reiterates, rather than modifies, the precedent established in Ishwari Kumar; no new legal principle was created.

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    Mohan Lal And Others v. State Of H.P Through Its Secretary, Excise And Taxation Department, Government Secretariat, Shimla-2 And Others

    Order

    1. Leave granted. We have heard learned counsel on both sides.

    2. This appeal, by special leave arises from the order of the H.P Administrative Tribunal, made on 28-10-1996 in OA No. 788 of 1995.

    3. The determination of inter se seniority of the direct recruits is the only question in this case. The appellants and the respondents came to be selected by direct recruitment against vacancies in the permanent posts of Excise and Taxation Inspectors in the H.P Excise and Taxation Department (Inspectorate Staff, Class III) Service. The question relates to the interpretation of Rule 11 of the (Seniority) Service Rules read with Rule 4 (Examination) of the Rules. It is whether examination has to be passed within two years from the date of appointment on probation or within the extended period of four years. If a candidate passes the examination within two years from the date of the appointment and joins duty, indisputably under Rule 11(3) of the Rules, on confirmation on the expiry of probation, the seniority relates back to the date of appointment. The situation where a candidate does not pass the examination within two years but within the extended period of four years is dealt with under proviso to sub-rule (3) of Rule 11 which reads thus:

    “11. (3) On the completion of the period of probation of a person and passing the prescribed examination the appointment authority may—
    (a) if his work and conduct is found satisfactory—
    (i) confirm such person from the date of his appointment if appointed against a permanent vacancy; or
    (ii) confirm such person from the date from which a permanent vacancy occurs; if appointed against a temporary vacancy; or
    (iii) declare that he has completed his probation satisfactorily if there is no permanent vacancy; or
    (b) if his work or conduct has not been, in its opinion, satisfactory and in the case of non-passing of prescribed departmental examination—
    (i) dispense with his services, if appointed by direct appointment or if appointed otherwise revert him to his former post, or deal with in such other manner as the terms and conditions of his previous appointment; permit; or
    (ii) extend his period of probation and thereafter, pass such orders as it could have passed on the expiry of the first period of probation. This shall also apply mutatis mutandis to the departmental examinations:
    Provided that the total period of probation and the time allowed for passing the departmental examinations, including extension, if any shall not exceed four years.”

    4. It appears that a series of orders came to be passed by the Administrative Tribunal and one arising therefrom was decided by this Court. In the first round of litigation in which one Sud was the applicant, the Tribunal had held that the seniority would be conferred on those who passed within two years from the date of joining the service and those who passed subsequently would rank junior to them. In the case of Mohan Lal, in the second set of litigation, it was held that those who passed the test within two years would get seniority from the date of joining the post and those who passed within the extended period of four years, would rank inter se senior from the date of the passing of the test. In case of those who did not pass the examinations within the extended period of four years, it would be open to the State Government to have their services terminated or to take such action as would be open to them. The first litigation had reached this Court. This Court in Ishwari Kumar v. State of H.P had held that such of the candidates who passed the examinations within two years and were confirmed after passing the departmental tests, would get seniority from the respective dates of their joining the post and the date of passing the departmental test relates back to the date of the appointment. But those who passed the examination after the said two years would get seniority from the date of passing and would rank junior to those who passed the examination within two years. In this appeal, the third set of litigation, the question arises whether the period of passing the test within two years by taking four chances is mandatory or not. In that behalf, it is necessary to read Rule 11 of the Rules which reads as under:

    “11. (1) Persons appointed to the service shall remain on probation for a period of two years:
    Provided that—
    (a) the incumbents shall within two years of the appointment, pass the departmental examinations prescribed by the Government from time to time and;
    (b) the Government may exempt in exceptional cases any person from passing any or all such departmental examinations:
    Provided further that—
    (a) any period, after such appointment, spent on deputation on a corresponding or higher post shall count towards the period of probation.
    (b) any period of officiating appointment to the Service shall be reckoned as period spent on probation, but no person who has officiated shall, on completion of the prescribed period of probation, be entitled to be confirmed unless he is appointed against a permanent post/vacancy.
    (2) If, in the opinion of the appointing authority, the work or conduct of a person during the period of probation is not satisfactory or he fails to pass the prescribed departmental examination within two years of his appointment, it may—
    (a) if such person is recruited by direct appointment, dispense with his services and
    (b) if such person is recruited otherwise—
    (i) revert him to his former post; or
    (ii) deal with him in such other manner as the terms and conditions of the previous appointment permit.
    (3) On the completion of the period of probation of a person and passing the prescribed examination the appointment authority may—
    (a) if his work and conduct is found satisfactory—
    (i) confirm such person from the date of his appointment if appointed against a permanent vacancy; or
    (ii) confirm such person from the date from which a permanent vacancy occurs; if appointed against a temporary vacancy; or
    (iii) declare that he has completed his probation satisfactorily if there is no permanent vacancy; or
    (b) if his work or conduct has not been, in its opinion, satisfactory and in the case of non-passing of prescribed departmental examination—
    (i) dispense with his services, if appointed by direct appointment or if appointed otherwise revert him to his former post, or deal with in such other manner as the terms and conditions of his previous appointment; permit; or
    (ii) extend his period of probation and thereafter, pass such orders as it could have passed on the expiry of the first period of probation. This shall also apply mutatis mutandis to the departmental examinations:
    Provided that the total period of probation and the time allowed for passing the departmental examinations, including extension, if any shall not exceed four years.”

    5. A reading of this rule would clearly indicate that a person appointed to a service shall remain on probation for a period of two years. The appointment letters issued to the parties indicate the conditions. One of the conditions, namely Condition No. (vi) envisaged as under:

    “(iv) He shall have to pass the departmental examination in respect of both the Excise and Taxation within two years of his joining the duty failing which his services are liable to termination.”

    6. Therefore, it specifies that a candidate appointed to the post on probation shall have to pass the departmental examination in respect of both the Excise and Taxation within two years of his joining the duty.

    7. Rule 4 of the Rules provides as under:

    “4. Conduct of Examinations.—(i) The Departmental Examination for the Excise and Taxation Inspectors of the Excise and Taxation Department, Himachal Pradesh shall be held twice a year about the third week of April and first week of November, or on such other dates as are notified by the Excise and Taxation Commissioner. The dates and the place of the examination will be notified beforehand in the Himachal Pradesh Rajpatra.
    (ii) The Deputy Excise and Taxation Commissioner, (North and South Zones) shall forward to Excise and Taxation Commissioner, Himachal Pradesh before 15th January and 15th August, each year or within one month after the publication of the results of the last examination whichever is later the names of the officers who intend to sit for the examination together with the subjects in which they wish to be examined.
    (iii) The examination will be conducted by the H.P Institute of Public Administration, Fair Lawns, Shimla.”

    8. A reading of this rule relating to conduct of examination would indicate that the Government shall hold the examinations twice a year between 3rd week of April and 1st week of November, or on such other dates as are notified by the Excise and Taxation Commissioner. The examination so conducted by the Institute of Public Administration, Shimla shall be in the manner prescribed in para (ii) of Rule 4 of the Rules. It is, therefore, clear that the Government is required to conduct the examinations twice a year and the candidates are required to pass the examinations within two years from the date of joining the post on probation. The Rule does not give four chances to every candidate. They shall pass the departmental examination within two years. On successful completion of probation and declaration thereof, his seniority would relate back to the date of appointment.

    9. We are not concerned with the action to be taken by the Government for such of those candidates who did not pass the examinations within the prescribed two years' period or extended period of four years of the probation. We are concerned with a case of two sets of persons, i.e, those who passed the examinations within two years and another set of officers who sat for the examination within two years but passed the examination beyond two years. It is a case where the respondents themselves sought for the relief in the OA that their seniority would be reckoned from the date of their passing the departmental examination. They have given the details of their date of joining the duty and passing of the examination which show that D.S Sandil had joined the post on 26-6-1977 and he passed his examination on 16-7-1979. D.R Dewan joined the duty on 5-7-1979 while he passed the departmental examination on 19-10-1981, in other words, beyond two years.

    10. Shri O.P Sharma, learned Senior Counsel appearing for the respondents, contends that they had applied for examination in the month of January; their applications were duly forwarded; examinations were required to be conducted in April; instead, they were conducted in the month of May and the results were declared in the month of October and, therefore, they cannot be blamed for the delay in passing the examinations beyond two years. In the light of the results announced and in the light of the examinations conducted vis-à-vis the operation of the Rules, the question is whether the seniority of the respondents Sandil and Dewan would relate back to the date of their appointment or from the date of their passing the examination. In the light of the prayer, they have themselves made that their seniority should be declared from the date of their passing the examination and in the light of the conditions of service and operation of the rule, we hold that their seniority will be reckoned from the date of their passing the examination.

    11. The pro forma respondents sought to contend that they are governed by the Rules operating in the years 1963 and 1964 and that these Rules have no application to them. We need not express any opinion on that. We are informed that the matter is pending in the Tribunal. It would be for the Tribunal to consider their claims in accordance with law.

    12. The appeal is accordingly allowed. No costs.

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