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Judgment
,,,
T.V. NALAWADE, J.",,,
1.All the petitions are filed under Articles 226, 14 and 16 of the Constitution of India and also under the provisions of the Maharashtra Zilla Parishad",,,
and Panchayat Samiti Act, 1961 and the Rules for recruitment framed thereunder. Declaration is claimed that the Government Resolution (hereinafter",,,
referred to as 'GR' for short) dated 5.12.2012 issued to amend the Maharashtra Zilla Parishads District Services (Recruitment) Rules, 1967 to the",,,
extent of petitioners needs to be stuck down as it is in violation of Articles 14 and 16 of the Constitution of India and it has violated the rights given to,,,
the petitioners. The relief is claimed for giving directions to the respondent/State and Zilla Parishads to see that promotions are given to the petitioners,,,
to the post mentioned in the aforesaid GR as per the seniority. Both the sides are heard. There was intervention application bearing Civil Application,,,
No. 2587/2014 in Writ Petition No. 6656/2013 and that is also being decided in the present matter.,,,
2.The petitioners are ladies and on the date of petitions, they were working on the post of Health Assistant in Zilla Parishads. It is their contention that",,,
they entered in service as Nurse Midwife (in short 'NM'). It is the contention of the petitioners that there were Health Workers with Zilla Parishads,,,
like Nurse Midwife, Lady Health Visitor (in short 'LHV') and Male Health Assistant (in short 'Male HA'). It is contended that subsequently, the cadre",,,
of LHV came to be merged in the cadre of Health Assistant (Ladies) and the cadre of NM was also merged in the cadre of Health Assistant,,,
(Ladies). It is the case of petitioners that as per service rendered by them and as per the eligibility conditions for getting the post of NM, they were",,,
senior to LHV and accordingly, they were shown as seniors to LHV when common seniority list of Health Assistant (Ladies) was prepared.",,,
3.It is the case of petitioners that in the GR under challenge of the year 2012, promotional avenue is created to Health Assistant (Ladies), who were",,,
initially appointed as LHV and the petitioners, who had joined service as NM are not shown in the GR and they are excluded. It is contended that the",,,
new post, the post of Health Supervisor is shown as promotional post and so, they are entitled to be considered for the said post on the basis of their",,,
seniority. It is contended that in the past, even when LHV were not having necessary qualification, they were not satisfying eligibility conditions, the",,,
Government created one cadre for NM and LHV and that was of Health Assistant (Ladies) and now the petitioners are being discriminated by not,,,
giving them promotion to the post of Health Supervisor. It is contended that the new policy mentioned in the GR of 2012 has no reasonable basis and,,,
there is no rational behind excluding the petitioners from the said GR. The GR is issued to amend the Recruitment Rules for the post of Health,,,
Supervisor.,,,
4.The petitioners have given eligibility conditions which were there for getting the post of NM, LHV and Male (HA) in the petitions and they are as",,,
under :-,,,
I. Nurse Midwife (NM) : Three years and six months Diploma in General Nursing and Midwifery after qualifying 12th Science.",,,
II.Lady Health Visitor (ANM/LHV) : 18 months Auxillary Nurse Midwife training after qualifying 10th with registration of Maharashtra Nursing,,,
Council or eligible for such registration + have passed exam in six months Promotional Training Course of LHV.,,,
III.Male Health Assistants (MPW) : 12 months Basic Trainging Course in Multipurpose Health Worker after 10th. The pay scales and grade pays are,,,
also different as per the 6th Pay Commission's Report, which are as follows :-",,,
I.For NM:- Pay Scale 9300-34800, Grade Pay-4200",,,
II.For LHV :- Pay Scale 5200-20200, Grade Pay-2800",,,
5.It is the case of petitioners that though they were selected by the State Government, they were given to Zilla Parishads by transferring them as",,,
medical service like operation was to be started at Primary Health Centers. It is contended that the petitioners, who were having aforesaid",,,
qualification, were capable to assist doctors in operation theater and so, they were posted in Primary Health Centers on the post of NM. It is",,,
contended that subsequently, other cadres like LHV was also posted and then the cadre of Health Assistant (Ladies) was created as mentioned",,,
above. It is their contention that if they were repatriated to Government Department, Civil Hospitals after bond period, they would have got the post of",,,
even Matron or Incharge prior to the date of petitions. It is contended that they did not get their dues as they were kept in Zilla Parishads and now by,,,
the GR under challenge, the promotional avenue is closed to them.",,,
6.The respondent/State has filed affidavit in reply. The State has admitted that in the past, the petitioners were appointed by the State and the",,,
petitioners were expected to work during bond period with Zilla Parishads. It is contention of the State that it was possible to repatriate the petitioners,,,
to Directorate of Health Services, but they were not repatriated. It is contented that by the GR dated 17.8.2004 option was given by the Government",,,
to such employees to join Government Service, but probably the petitioners did not opt for the same and the petitioners continued to work with Zilla",,,
Parishads.,,,
7.It is the case of respondent/State that the cadre of NM was declared as 'dying cadre' by the State Government in GR dated 21.9.1993. It is,,,
contended that in view of that GR, only those employees, who were working as NMs were to be allowed to work on the same post till their retirement",,,
date and after that, no new NMs were to be appointed. It is contended that by GR dated 20.5.2009, the revised pay scale on the basis of 6th Pay",,,
Commission's Report was made applicable to Zilla Parishads and as per the said pay scales, NMs get scale of Rs. 9300-34800 and Grade Pay of Rs.",,,
4200. It is contended that the same pay scale is available for Health Supervisor and so, it cannot be said that Health Supervisor is promotional post for",,,
petitioners.,,,
8.By filing rejoinder, the petitioners have contended that they were entitled to get repatriated to Government Service, but that was not done",,,
deliberately and as Zilla Parishad required their services and they were kept with Zilla Parishad. It is contended that they had no other option than to,,,
work with Zilla Parishad due to orders made by the Government and Zilla Parishad.,,,
9.This Court has carefully gone through the record of appointments and also of confirmation on the posts in respect of the petitioners. The record,,,
shows as follows :-,,,
(I)That the petitioners were given appointments in Zilla Parishad, though during bond period.",,,
(II)The initial appointments were on temporary basis.,,,
(III)The bond of two years was obtained.,,,
(IV)Initially appointments were on the post of Nurse (ifjpkjhdk ) in the scale of Rs. 1400-2600.,,,
(V)After the bond period was over, the appointments were given to the petitioners on the post of NM ( ifjpkjhdk izlkfodk ) in the pay scale of Rs.",,,
1400-2600. There was new staffing pattern and it was made possible to give postings on such posts if they were available on the establishments of,,,
Zilla Parishads. The appointments on these posts were also on temporary nature and the order showed that the petitioners could have been removed,,,
by Zilla Parishads without notice. Such undertaking was also obtained from the petitioners.,,,
(VI)In the year 2008 NMs like petitioners were given posting as Health Assistant (Ladies).,,,
(VII)In the year 2008 Zilla Parishad issued orders to show that the appointments of the petitioners were to be shown against permanent post of,,,
Health Assistant,,,
(Ladies) which is grade II post in Class III, Class 'C'.",,,
Sr.
No.","Service and
Cadre",Post,Qualification for and method of appointment
1,2,3,4
1,,"Health
Supervisor",(1) Appointment shall be made either.-
,"(Group-C)
(Health)
Grade-1",,"(a) by promotion from amongst
suitable.-
(i) Health Assistants in DistrictTechnical
Service (Group-C), Grade-II who have passedt he
Secondary School Certificate Examination and
have successfully undergone the 12 months' Basic
Training Course for Multi-purpose Health Workers
or recognised Sanitary Inspector's course or an
equivalent course and
(ii) Lady Health Visitor in DistrictTechnical
Service (Group-C), GradeII, who havep assed
Secondary School Certificate Examination and
have successfully undergone 18 months' ANM
training, with registration of Maharashtra Nursing
Council or are eligible for such registration, and
have passed the Examination held after six months'
promotional training course of LHV;
(b) by nomination from amongst the candidates
who -
(i) unless already in the service ofZilla Parishad
are not more than 28 years of age;
(ii) Possess a degree in Science of arecognised
University; and
(iii) Successfully undergone the 12 months'
Basic Training Course for Multi-purpose Health
Workers.
(2) The ratio for appointment by promotion and
nomination shall be 75:25 and out of the said ratio,
the appointment by promotion in sub-rule (a), for
clause (i) and clause (ii) of this rule, shall 67:33
,,,
were shown to be transferred to Zilla Parishad after the bond period was over. There were posts of NMs on the establishments of Zilla Parishads and,,,
the petitioners were absorbed against those posts. Thus, after bond period was over, there was no option left with the petitioners to get repatriation",,,
and on the contrary, specific orders were issued against them that they were absorbed on the establishments of Zilla Parishads. It appears that",,,
subsequently, GR dated 17.8.2004 was issued as representations were made for aggrieved that they were not repatriated to the Government",,,
Department. After that the Government took the decision, which is mentioned in this GR and it was made possible to repatriate NMs subject to",,,
following conditions :-,,,
(i)That, they were not to claim seniority in Government Service after repatriation and they were to be placed at the bottom of the seniority list already",,,
existing in the Government Department.,,,
(ii)That, the Chief Executive Officer of Zilla Parishad must have given no objection for such repatriation and",,,
(iii)That, after the no objection certificate of Chief Executive Officer, a list of such aspirants was to be prepared and as per their seniority on the list,",,,
the repatriation was to be done. Thus, the option was conditional in many ways.",,,
16.It is the case of petitioners that in the year 1994 itself, they had made representations for the repatriation to Government Department, to Civil",,,
Hospital, but they were not allowed. Copies of such representations are produced. In reply filed by one Gopichand Birhade, Chief Administrative",,,
Officer, in the office of Director of Health Services, Nashik dated 30.4.2014, it is mentioned that the petitioners can be absorbed as 'staff nurse' in",,,
Government service. The said post is entry level post and it is mentioned in the affidavit that if the NMs apply, they will be considered for giving such",,,
post. This condition again shows that it will be transfer of the petitioners from Zilla Parishad to Government Department and further, they will be",,,
losing the seniority and in view of their age, they will not get anything after such transfer to Government Department. The aforesaid submissions and",,,
record shows that it was necessary for the Government and Zilla Parishad to see that the petitioners were repatriated to Government service after the,,,
bond period was over, but that was not done and they were kept with Zilla Parishad as Zilla Parishad was in need of their services. For that, the",,,
petitioners cannot be blamed.,,,
17.There is one more angle to this matter. Due to aforesaid circumstances, the petitioners have become employees of Zilla Parishads. Zilla Parishads",,,
treated them as Health Assistant (Ladies) and the Zilla Parishads have already treated them as senior to LHV, who are working in the cadre of",,,
Health Assistant (Ladies). This happened long back. In view of these circumstances, proper justification was necessary from respondents for not",,,
mentioning the petitioners in the aforesaid GR. The contentions made in that regard are already mentioned and discussed and this Court has no,,,
hesitation to observe that there is no justification for creating a separate class in the cadre of Health Assistant (Ladies) from the present cadre of,,,
Heath Assistant (Ladies) for giving promotion to the post of Heath Supervisor and for not mentioning NMs in the said GR for giving them promotion.,,,
18.On the basis of the record of appointment and also the record of eligibility conditions, inference is easy that at the time of amalgamation of the two",,,
cadres to create the cadre of Health Assistant (Ladies), the petitioners ought to have been treated as senior to the employees, who were LHVs and",,,
who were entering in this cadre and Health Assistant (Female). It is already observed that the seniority list is made final. This one more circumstance,,,
needs to be considered in favour of the petitioners.,,,
19.Civil Application No. 2587/2014 is filed by many ladies who were in the past working as LHVs and who are now working as Health Assistant,,,
(Female). They are opposing the petitions by contending that they entered the service of Zilla Parishad as Auxillary Midwife Nurse (AMN) and they,,,
were given the post of Lady Heath Worker by way of promotion. It is their contention that as per the GR dated 21.9.1993, only the intervenors can be",,,
treated as employees of Zilla Parishads and not NMs. It is their contention that in GR of 2004 option was given to NMs to get repatriation and go to,,,
Government Department, but they did not give such option and so, they cannot be treated as eligible for giving promotion to the post of Health",,,
Supervisor which is the post in Zilla Parishad. This contention of the intervenors is not tenable in law. The record already discussed shows that the,,,
petitioners were transferred long back to Zilla Parishads' establishments, they were appointed by Zilla Parishads and then they were amalgamated in",,,
the cadre of Health Assistant (Ladies). The petitioners were not sent on deputation and their services in Zilla Parishads right from day one are,,,
counted in the seniority list prepared for the cadre of Health Assistant (Ladies). It cannot be said that the intervenors who joined the service,,,
subsequently were not knowing that the petitioners were already in service, they were better qualified at the time of amalgamation, they were shown",,,
senior to LHVs. Thus, on factual aspect, continuous service and on merits also, the intervenors, the employees who were in the past LHVs have no",,,
right to oppose the claim of the petitioners.,,,
20.On the aforesaid point, the learned counsel for petitioners placed reliance on some reported cases. In the case reported as (2014) 13 SCC 219",,,
[Viman Vaman Awale Vs. Gangadhar Makhriya Charitable Trust and Ors.], the Apex Court has laid down that for promotion, seniority needs to be",,,
determined on continuous officiation with required qualification. There cannot be dispute over this proposition. The petitioners are placed on better,,,
footing than the petitioner of the petition decided by the Apex Court.,,,
21.In the case reported as AIR 1973 SC 1146 [State of Mysore Vs. Krishna Murthy and Ors.], the Apex Court has made following observations :-",,,
Inequality of opportunity of promotion, though not unconstitutional per se, must be justified on the strength of rational criteria correlated to the object",,,
for which the difference is made. In the case of Government servants, the object of such a difference must be presumed to be a selection of the most",,,
competent from amongst those possessing qualifications and backgrounds entitling them to be considered as members of one class. In some cases,",,,
quotas may have to be fixed between what are different classes or sources for promotion on grounds of public policy. If, on the facts of a particular",,,
case, the classes to be considered are really different, inequality of opportunity in promotional chances may be justifiable. On the contrary, if the facts",,,
of a particular case disclose no such rational distinction between members of what is found to be really a single class no class distinctions can be,,,
made in selecting the best. Articles 14 and 16 (1) of the Constitution must be held to be violated when members of one class are not even considered,,,
for promotion. In the latter type of cases where the difference in promotional opportunities of those who were wrongly divided into two classes for,,,
this purpose only could not be justified on any rational grounds.""Further, the Apex Court has laid down that the power to make rules under Article 309",,,
of Constitution of India cannot be used to validate unconstitutional discrimination in promotional chances of Government servants who belong to same,,,
category. These propositions cannot be disputed and they need to be used in the preset matter.,,,
22.In the case reported as (2013) 7 SCC 335 (S. Sivaguru Vs. State of Tamil Nadu and Ors.], the Apex Court has laid down that after the merger,",,,
posts in integrated cadre become equal for all practical purpose and birth mark of original cadres obliterated. It is held that the classification of posts,,,
on birthmark after merger would be wholly unjustified and discriminatory. There cannot be dispute over this proposition and it can be said that the,,,
petitioners in the present matters are better placed.,,,
23.In the present matter, this Court has no hesitation to hold that excluding the petitioners in the GR of 2012, to deny them the opportunity to get the",,,
promotion to the post of Health Supervisor is in violation of rights given to the petitioners and similarly placed employees under Articles 14 and 16 of,,,
Constitution of India. There is no reasonable justification, rational behind this classification. So, to that extent, the GR needs to be quashed and set",,,
aside and direction also needs to be given to see that the petitioners who had joined service as NMs are included in the GR and they are given,,,
promotions on the basis of gradation list of Health Assistant (Ladies) already prepared by Zilla Parishads. In the result, following order is made.",,,
O R D E R,,,
(I) All the writ petitions are allowed. Civil Application is disposed of.,,,
(II) The reliefs in terms of prayer clause 'B', 'C' and 'D' of Writ Petition No. 6656/2013 is given in all the petitions.Rule is made absolute in aforesaid",,,
terms.,,,