Union Of India & Anr vs Sonwati Sharma

,

Dr. S. Muralidhar, J",

These are two petitions by the Union of India (Petitioner No.1) through the Secretary, Ministry of Defence (“MoDâ€) and the Director General",

(“DGâ€) of the Armed Forces Medical Store Depot (“AFMS Depotâ€), Delhi Cantonment challenging the common order dated 24th",

September, 2010 W.P.(C) Nos.1026/2011 and 1031/2011 passed by the Central Administrative Tribunal (“CATâ€), Principal Bench in TA Nos. 9",

and 11 of 2010.,

While W.P.(C) 1026/ 2011 is directed against the decision of the CAT in TA No.11 of 2010 where, Ms. Sonwati Sharma is the sole Respondent,",

W.P.(C) 1031 of 2011 is against the decision in TA No.9 of 2010 where Arun Kumar and Sushil Kumar Panchal are Respondent Nos. 1 and 2.,

The background facts are that the AFMS Depot is a unit of the Directorate General, Armed Forces Medical Services (“AFMSâ€). The DG is",

the appointing authority of Group “C†posts in terms of part V of Schedule 2B(viii) of the CCS (CCA) Rules. It is stated that the DG has,

delegated the responsibility and powers of making appointments to the DDG (ELS) which had been redesignated as Addl. DG AFMS (E&S).,

In the year 1998, eight vacancies arose in the post of Store Keeper, out of which, one vacancy each was reserved for members of the Scheduled",

Caste (“SCâ€) and Scheduled Tribe (“STâ€) respectively. Three vacancies were to be filled up from Other Backward Class (“OBCâ€),

candidates and the General Category (“GCâ€) candidates respectively. The vacancies were advertised in the National Daily Newspaper. A Board,

of Officers (“BoOâ€) was constituted to make the selection. The BoO recommended three GC candidates in the following order: Mr. Kamal,

Singh, Ms. Krishna and Ms. Sonwati Sharma. It recommended three OBC candidates: Mr. Sushil Kumar Panchal, Mr. Vijay Kumar and Mr. Arun",

Kumar.,

The appointing authority on perusing the documents was of the view that the three GC candidates had been over-assessed in their performance. He,

accordingly ordered revaluation of their papers independently by constituting another independent Board. Based on such re-evaluation independently,

arrived at by two senior officers acting as examiners, only two candidates were selected, one each from OBC (Mr. Vijay Kumar) and GC (Mr.",

Kamal Singh). As regards the remaining candidates, their marks on re-evaluation were found to be grossly inadequate. By a letter dated 4th January,",

1999 the AFMS Depot was asked to initiate fresh action for recruitment for the remaining vacancies of Store Keepers. It was also directed that the,

candidates recommended by the previous BOO and not found eligible on re-evaluation, could be included in the fresh recruitment process.",

Aggrieved by the above action while Ms. Sonwati Sharma filed CWP No.4773 of 1999, Mr. Arun Kumar and Mr. Sushil Kumar Panchal filed",

CWP No.6004 of 1999 in this Court.,

By an order dated 16th May, 2002 this Court dismissed CWP No.4773 of 1999 holding that there was no infirmity in the procedure adopted by the",

appointing authority who was not bound by the recommendation of the BOO.,

Aggrieved by the above judgment, Ms. Sonwati Sharma filed LPA No.7762 of 2002. By a judgment dated 8th January, 2004 a Division Bench of",

this Court set aside the order dated 16th May, 2002 on the ground that the Single Judge had taken into account the marks scored on the re-evaluation,",

whereas the stand taken by the Petitioner herein was that Ms. Sonwati Sharma had in fact failed to qualify the test. Accordingly, CWP No.4773 of",

1999 was revived and the Single Judge was asked to dispose it of in light of the facts pleaded.,

In January, 2010 both the revived CWP No.4773 of 1999 and the pending CWP No.6004 of 1999 were transferred to the CAT in New Delhi and",

renumbered as TA Nos.11 of 2010 and 9 of 2010 respectively.,

By the impugned common judgment dated 24th September, 2010, the CAT allowed both the TAs, with the directions to the Petitioners to offer the",

Respondents herein, appointments in the categories to which they belonged on the post of storekeeper, though prospectively within a period of three",

months.,

As already noticed, this Court by its order dated 18th February, 2011, stayed the impugned order of the CAT.",

A perusal of the impugned order reveals that although time was granted by the CAT, replies were not filed. The Petitioner, although, filed an",

additional affidavit, enclosing the Standard Operating Procedure (“SOPâ€) for filling up of posts in the unit and the DGAFMS by direct",

recruitment. The CAT was informed that Ms. Sonwati Sharma had failed to clear the typing test with 30 words per minute.,

The CAT allowed both TAs observing as under:,

“We have carefully considered the rival contentions of the parties perused the departmental records produced by the respondents whereby insofar,

as the general category candidate is concerned, even the minimum typing test was 25 marks whereas the selected persons has obtained less than that",

but out of total score, as the applicant (Sonwati Sharma) was selected with scoring 70% marks and stood first, as also in case of others in OBC",

category, their marks and typing speed make them in the selected category. On perusal of the departmental records, we do not any discrepancy as",

stated by the respondents.â€​,

The CAT further observed that since the candidates had been called for medical examination, it indicates that “they have come on merit,",

including qualifying the typing test, otherwise they would not have been offered to undergo medical examinationâ€. Characterising the denial of",

appointment to them as “legal malafideâ€, as explained in the Swaran Singh Chand v. Punjab State Electricity Board (2009) 13 SCC (3) 75,8 the",

CAT concluded that the Petitioners herein had “without any reasonable justification and basisâ€, denied the Respondents herein their appointment",

to the post of Storekeeper, despite vacancies. Since there had been a considerable lapse of time, they were asked to offer the appointments",

prospectively.,

This Court has perused the original record that has been produced before it, pursuant to an order passed on 24th September, 2019. The SOP",

required the candidates to qualify in the typing speed test. Indeed, the initial evaluation of the typing answer sheets, reveals a lack of proper evaluation.",

It does appear that the appointing authority was justified, on perusing such answer sheets, in ordering a re-evaluation. This power of the appointing",

authority to order such revaluation is consistent with the SOP, which clearly indicates that it is only the decision of the appointing authority which is",

accepted as final. Up to that stage, the decision of the BoO, would only be recommendatory. Para 9 of the SOP reads as under:",

“9. After compilation of the result, a Merit list will be prepared by the Board of Officer-based i.e. marks obtained in the written test and subject to",

qualifying the typing test. Candidates selected five times the number of vacancy for consideration of final selection by the appointing authority. The,

candidates will be clearly informed that the screening by Board of Officer cannot be claimed as selection. The decision of Appointing Authority will,

Marks for Written Test,- 90

Marks for Oral Test (Interview),- 10

Typing Test,- 30 wpm (Qualifying Test)

(a) Objective Test,"- i) History -10

- (ii) Polity -10

- (iii) Mental Ability-10

- (iv) Arithmetic -10

- (v) General Science-15

- (vi) Current Affairs -15

b) General Essays 20 marks,- 2 questions of 10 marks each (about 150 words each)â€​