Tarsem Lal and another vs State of Punjab and others

The petitioners herein are aggrieved against the action of the

respondents herein denying appointment to them despite the fact their name

was reflected in the waiting-list.

In brief, the facts are that the petitioners having the necessary

qualification and experience as Multi Purpose Health Worker (Male),

applied for the post of Block Extension Educators, pursuant to an

advertisement issued by the Subordinates Service Selection Board, Punjab

on 01.06.1999. The petitioners applied through proper channel and were

interviewed by the selection board and the result was declared on

07.12.2001 and out of 40 candidates selected for the above posts, 22

candidates were belonging to General Category, 10 to Scheduled Castes, 4

to Backward Classes and 4 to Ex-servicemen. The petitioners were at Serial

No.6 and 8 respectively in the waiting list that was prepared for the

Scheduled Castes category. There was a delay in issuing appointment

letters, as there was a change in the political setup and eventually 37

appointment letters were issued only on 03.12.2007. 03 appointment letters

were not issued to candidates belonging to the Defense Category, as they

did not fulfill the qualifications. As all the selected candidates did not join,

the petitioner made a representation in June, 2009 for considering his name

against the post which was lying vacant. Several representations were made

in this regard, but to no avail. Eventually, petitioner No.2 made a

representation by letter dated 28.10.2010 to the Director, Scheduled Castes

and Backward Classes, Social Welfare Department stating that 03 posts are

still lying vacant and that appointment should be offered to them. The

Director, Scheduled Castes and Backward Classes, Social Welfare

Department further addressed a communication to Director, Health Services

regarding offering appointment to the petitioners. In response to the said

communication, the Director, Health Services Family and Welfare, Punjab

informed that appointment letters had been issued and as per the

instructions of the State Government, the waiting-list could not be kept

pending for more than 6 months. Aggrieved against denial of appointment,

despite the petitioners being on the waiting-list and vacancies existing, the

instant writ petition has been filed.

Mr. Som Nath Saini, learned counsel appearing on behalf of

the petitioners contends that the petitioners were in the waiting list and once

vacancies were in existence, it became incumbent upon the State

Government to have offered appointment to the next available candidate.

Reliance has been placed upon a judgment rendered by a Coordinate Bench

of this court in " Suman Rani vs State of Haryana ", 2016 (4) S.C.D.361 to

contend that if some posts remain unfulfilled or some of the candidates

offered appointment do not join in time, the appointing authority is expected

to act promptly to cancel their appointment and offer the same to the

candidates next on the select list/waiting-list.

Per contra, Mr. L.S. Virk, learned AAG Punjab argues that the

instant writ petition suffers from delay and latches, insofar as, the writ

petition has been filed after a period of 3 years of the appointment letter

having been offered and the waiting list period having expired, it would not

be possible to offer appointment.

I have heard the counsel for the parties and with their

assistance have perused the pleadings on record.

The short question that arises for consideration in the present

case would be "whether the petitioners herein, who were on the waiting-

list would be entitled to appointment, in case, selected candidates had not

joined, after the wait listing had expired?"

From the facts as narrated above, it is noted that appointment

letters were issued in 2007 to the selected candidates, with a stipulation that

they must join service within a period of 15 days of issuance of letter of

appointment, with a further stipulation that in case, they fail to join duties,

their appointment shall stand cancelled. As per the information made

available, several candidates of the Scheduled Castes category did not join,

leaving vacancies to be filled up. Once vacancies exist and a suitable

candidate is available in the waiting list, it is obligatory upon the appointing

authority to have acted promptly and offer appointment to the next available

candidate in order of merit. No doubt, it is true that the candidate has only a

right to be considered for appointment, but it is equally true that the State

cannot act arbitrarily by ignoring the claim of the selected candidate to be

considered for appointment. In this regard reliance can be placed upon

judgments rendered in the case of "R.S.Mittal Vs. Union Of India", (1995)

3 SCT 285, "Ritu D/O Sh. Nafe Singh Vs. State Of Haryana", 2013 (3)

SCT 281 and "Suman Rani Versus State Of Haryana", 2016 (4)

S.C.D.361, wherein it has been held that the State Government is expected

to act with a sense of promptitude and offer appointment to the next

available candidate on the merit list, in case, selected candidates do not join,

after appointment has been offered to them, which has not been done in the

instant case. Moreover, there is no explanation also forthcoming, as to why

the respondents did not follow the normal procedure of filling the vacancies,

as required by offering appointment to the next meritorious candidate

available in the select list.

Though an argument has been raised that the writ petition ought

to be dismissed on account of delay and latches, which argument does have

merit, but in the instant case a submission has been made in the written

statement filed that ''if at all any appointment letter is to be issued against

the only one vacancy for the post of Block Extension Educator lying vacant

under SC-II category, the same is required to be given to Tarsem Lal,

whose name appears at Serial No. 6 of the said waiting-list''. Meaning

thereby that a vacancy is still available.

Therefore, in view of the above circumstances, while

exercising discretionary powers under Article 226 of the Constitution of

India, this court deems it appropriate to direct the respondents to offer

appointment to petitioner No.1-Tarsem Lal within a period of 2 months

from the date of receipt of certified copy of this order. Such appointment

letter will relate back to the date, when other candidates from the waiting-

list were appointed to the post in question. However, petitioner No.1-

Tarsem Lal will not be entitled to the salary for the period, he has not

worked against such post.

The writ petition stands partially allowed in the aforesaid

terms.