Navin Chandra Mathpal And Another vs State Of Uttarakhand And Others

Sharad Kumar Sharma, J

(Via Video Conferencing)

In the earlier set of litigation, the controversy was raised by one Mr. Bhuwan Chandra Kandpal, by preferring a Writ Petition, being Writ Petition

(S/B) No. 162 of 2002, Bhuwan Chandra Kandpal Vs. State of Uttaranchal and others, whereby, a mandamus was sought to treat the services of

the petitioner therein to have been regularised w.e.f. 01.10.1990, in the light of the Government Order dated 21.11.1995. The said writ petition was

considered by the coordinate Bench of this Court and following judgment was passed on 28.10.2004, relevant part is extracted hereunder:-

“9) In the circumstances, the petitioner has been continuously serving in the L.T. Grade right from the date 19.09.1990. As such in view of the

above discussion, rejection of the petitioner’s representation relating to his seniority vide order dated 17.01.2003 is bad in law. Therefore, the writ

petition is allowed. The mandamus is issued that the petitioner’s services be treated to have been regularized in L.T. Grade w.e.f. 01.10.1990. The

order dated 17.01.2003 (copy Annexure CA-5 to the counter affidavit) where by the representation of the petitioner was rejected, is quashed. The

petitioner’s case for promotion in the lecturer grade shall be considered in the light of the observations given in the body of the judgment

considering his due seniority. No order as to costs.â€​

In the judgment, which was rendered by the coordinate Bench of this Court on 28.10.2004, in fact, the matter was relegated back to the

respondents with a direction to decide the representation in relation to the seniority of the petitioner therein. This judgment of the learned Single Judge

was put to challenge by the State before the Division Bench of this Court in Special Appeal No. 28 of 2005, State of Uttarakahnd and others Vs.

Bhuwan Chandra Kandpal. The said Special Appeal was dismissed by the Division Bench of this Court on 23.02.2006, against which aC ivil

Appeal being Civil Appeal No. 3396 of 2006, State of Uttaranchal & Ors. Vs.Bhuwan Chandra Kandpa lwas preferred by the State before

the Hon’ble Apex Court, which too was dismissed and with specific observation in the judgment of the Hon’ble Apex Court dated 20.04.2011,

whereby the Court has upheld the direction, which had been issued by the learned Single Judge of this Court, whereby the direction was issued that

the services of the respondents therein were to be treated to have been regularised in L.T. Grade w.e.f. 01.10.1990.

The matter was again dealt with in a bunch of writ petitions, with leading Writ Petition (S/S) No. 1008 of 2014,T rivikram Singh Kunwar and

others Vs. State of Uttarakhand and others, along with 15 other petitions, whereby the bunch of writ petitions was decided by the Division Bench

of this Court vide its judgment dated 03.01.2019, whereby the issue, which was agitated was for inclusion of the period of ad-hoc services, which was

rendered by the respective petitioners prior to 01.10.1990, as to be treated, as to be a continuation to the service for the purposes of determination of

seniority.

The Division Bench, while dealing with the history of previous litigations, and particularly the impact of the judgment of the learned Single Judge

rendered in WPSB No. 162 of 2002 dated 28.10.2004, has yet again passed a judgment as referred in para 29 of the said judgment of the Division

Bench dated 03.01.2019, which is extracted hereunder:-

“28. It is no doubt true that, unlike in the present case where the respondents/interveners are opposing grant of the benefit of regularization w.e.f.

01.10.1990 to the petitioners, no such opposition was made to the regularization of Shri Bhuwan Chandra Kandpal in Civil Writ Petition (S/B) No.162

of 2002 dated 28.10.2004. The grievance of the respondents/ interveners is with respect to their inter-se seniority vis-a-vis the petitioners herein. As

on date, the Government of Uttarakhand has not revised the seniority list prepared in the year 2005. The respondents/interveners cannot, therefore, be

said to have any grievance, as at present, with regards their interse seniority vis-Ã -vis the petitioners herein.

While the petitioners have no doubt sought the benefit of being extended seniority w.e.f. 01.10.1990, we see no reason to grant them such a relief

in this writ petition, as that would necessitate this Court having to adjudicate upon the inter-se seniority between the petitioners on the one hand and

the private respondents/interveners on the other. Suffice it, therefore, to permit the petitioners herein to make a representation to the State

Government with regards their claim for seniority, consequent upon the order now passed by us treating their services to have been regularized w.e.f.

01.10.1990. On any such representation being made, the Government of Uttarakhand shall, after giving all those affected a reasonable opportunity of

being heard, take a decision, regarding revision of the seniority list, in accordance with law. We make it clear that we have not expressed any opinion

on the petitioners’ claim of seniority, over and above the private respondents/interveners with effect from 1.10.1990.â€​

The Division Bench of this Court, while dealing with the backdrop of the aforesaid case, with regard to the respective date of regularisation, with

regard to the fact as to whether the period of ad-hoc services which had been rendered prior to 01.10.1990, was to be considered for the purposes of

determination of seniority or not, in fact, was not adjudicated by the Division Bench on its merit; rather the matter was once again relegated back to

the respondent to decide the representation of the petitioner, of the said bunch of 16 writ petitions, who were there before the Division Bench. It is

after the aforesaid judgment dated 03.01.2019, that respondent No. 1, herein, has passed the impugned order which is under challenge i.e. dated

13.07.2021 on various grounds.

There had been number of private individuals who had filed their respective caveats, who wanted to contest the writ petition, on its hearing at the

admission stage, for example, Mr. S.S. Yadav, Advocate, Mr. Shailendra Nauriyal, Advocate; Mr. B.D. Upadhyaya, Senior Advocate assisted by Mr.

Sunil Upadhyay, Advocate for the caveators.

Initially, some of the counsel for the caveators raised an objection, that since they are the caveators they are also required to be heard on the motion

of the writ petition, as had been raised by the petitioner, against the impugned order dated 13.07.2021, hence the copy of the writ petition was required

to be served upon them.

The learned counsel for the petitioner opposed the said request, which was made by the counsel for the caveators, on his own interpretation that

while he was giving challenge to the order dated 13.07.2021, in fact, the caveators are not required to be heard because in fact there seniority was not

being affected at all.

This contention of the learned counsel for the petitioner could not be appreciated, without the caveators being supplied with the copy of the writ

petition and they being also heard as to in what manner they are likely to be affected, but the learned counsel for the petitioner remained adamant and

was hesitant to serve the copy of the writ petition despite the request being made by the Court.

During the course of the arguments, one of the caveators’ counsel Mr. S.S. Yadav, Advocate, had informed the Court that as against the

same order deciding the representation, which was affecting the inter-se seniority of the teachers, working in the Government Secondary Schools in

the L.T. Grade, as well as in the Lecturers Grade, the selection process, for which was contemplated by the respondents, some of the L.T. Grade

teachers had already approached the Public Services Tribunal.

In that view of the matter and by way of an utmost precaution, this Court is refraining itself to entertain the writ petition itself under Article 226 of

the Constitution of India because the controversy itself has to be decided in its totality by one judicial platform available under law. If the matter in

question is already sub-judice before the Public Services Tribunal, which would be an appropriate platform available to the petitioner also, as against

the impugned order dated 13.07.2021, it would be in the interest of justice, as well as in the interest of all the litigants also, who are before this Court,

that they should raise their claim compositively before the Public Services Tribunal itself. Hence, this Court relegates the matter and directs the

petitioners to file appropriate proceedings before the Public Services Tribunal; as against the impugned order dated 13.07.2021, by virtue of which the

representation of the petitioners, as directed by the Division Bench’s judgment has been decided against them.

Subject to the above observation, the writ petition is dismissed, with liberty open to the petitioners to approach before the Public Services Tribunal,

raising all their grievances and contentions as it has been raised in the present writ petition on the issue of determination of inter se seniority.