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Courts Cannot Decide Eligibility And Essential Qualifications For Employment: SC
At the outset, it would be imperative to mention that in a laudable, landmark and latest judgment delivered on May 3, 2019, the Supreme Court has laid down in no uncertain terms that the courts cannot decide eligibility and essential qualifications for employment. That is certainly also not the job of the Court! In this noteworthy Supreme Court judgment titled The Maharashtra Public Service Commission Through Its Secretary Vs. Sandeep Shriram Warade And Others in Civil Appeal No(s). 4597 of 2019 (arising out of SLP (Civil) No(s). 8494 of 2018) along with other Civil Appeals and authored by Justice Navin Sinha for himself and Justice Arun Mishra has clearly, categorically and convincingly held that, “If the language of the advertisement and the rules are clear, the Court cannot sit in judgment over the same.”
First and foremost, the ball is set rolling in para 1 wherein it is observed that, “Delay condoned. Leave granted.” Para 2 then brings out that, “The appellants are aggrieved by the orders of the High Court holding that candidates possessing the requisite years of experience in research and development of drugs and testing of the same, are also eligible to be considered for appointment to the post of Assistant Commissioner (Drugs) and Drug Inspectors under separate advertisements dated 04.01.2012 and 31.03.2015.”
On the one hand, it is pointed out in para 3 that, “Learned counsel for the appellants submitted that academic qualifications coupled with the requisite years of practical experience in the manufacturing and testing of drugs were essential qualifications for appointment. Research experience in a research and development laboratory was a desirable qualification which may have entitled such a person to a preference only. The latter experience could not be equated with and considered to be at par with the essential eligibility to be considered for appointment. The High Court erred in misreading the advertisement to redefine the desirable qualification as an essential qualification by itself.”
On the other hand, para 4 then points out that, “Learned counsel for the respondents submitted that they were Post Graduates (M. Pharma) having more than three years experience in research and development coupled with testing of drugs in a laboratory. They were also eligible to be considered for appointment and were called for selection after scrutiny of their documents by a Committee constituted for the purpose and which recommended them as eligible for consideration. Once they were consciously permitted to participate in the selection process, they could not be declared ineligible for consideration. Reliance was placed on the definition of manufacturing process in Section 3(f) of the Drugs and Cosmetics Act, 1961 (hereinafter called “the Act”). No other grounds were urged by the parties.”
Be it noted, it is then disclosed in para 5 that, “The Maharashtra Administrative Tribunal (hereinafter referred to as “the Tribunal”) in O.A. No. 820 of 2013 held that experience of manufacturing or testing in a research and development laboratory could not be termed as experience for the purposes of the present recruitment. The said experience only entitled the candidate for a preference subject to possessing the basic eligibility and requisite experience in the manufacture and testing of drugs.”
What followed next is disclosed in para 6 which states that, “Reversing the conclusion of the Tribunal, the High Court in W.P. No. 6637 of 2014 and analogous cases held that to deny opportunity to a candidate possessing research experience in synthesis and testing of drugs in a laboratory on the ground that such research experience cannot be linked with manufacturing, would be a perverse interpretation. A candidate having research experience in synthesis and testing of drugs in a laboratory needed to be preferred and could not be denied opportunity by misreading the eligibility conditions. Research work carried out in well reputed laboratories is for the purposes of manufacturing drugs. This order was followed by the High Court in W.P. No. 7960 of 2016 instituted before the High Court directly.”
After hearing the version of both the sides and considering them duly, the Bench then goes on to observe in para 7 that, “We have considered the respective submissions. It is considered prudent to first set out Section 3(f) of the Act and the extract of the advertisements.
“3(f) “manufacture” in relation to any drugs (or cosmetic) includes any process or part of a process for making, altering, ornamenting, finishing, packing, labelling, breaking up or otherwise treating or adopting any drug or cosmetic with a view to its sale or distribution but does not include the compounding or dispensing of any drug or the packing of any drop or cosmetic in the ordinary course of retail business and to manufacture shall be construed accordingly.”
Needless to say, it is then stated in para 8 that, “The qualifications in the advertisement dated 04.01.2012 for Assistant Commissioner (Drugs) reads as follows:
“(b) Possess qualification and experience prescribed as under:-
(i) Degree in Pharmacy or Pharmaceutical Chemistry or in medicine with specialization in Clinical Pharmacology or Microbiology from a University established in India by law, and
(ii) Experience gained after acquiring qualification in the manufacture or testing of drugs or enforcement of the provisions of the Act for a minimum period of five years”.”
As things stand, it is then brought out in para 9 that, “The advertisement for Inspectors, reads as follows:-
“Clause 4.5 – Degree in Pharmacy or Pharmaceutical Chemistry or in medicine with specialization in clinical Pharmacology or Microbiology from a University established in India by law; and
Clause 4.6 – Practical experience gained after acquiring qualification above in clause (i) in the manufacture or testing of drugs or enforcement of the provisions of the Act for a period of not less than three years;
Clause 4.7 – Preference may be given to candidates having a post graduate degree in a subject mentioned in clause 4.5 or research experience in the synthesis and testing of drugs”.”
More importantly, the Bench then explicitly and elegantly held in para 10 that, “The essential qualifications for appointment to a post are for the employer to decide. The employer may prescribe additional or desirable qualifications, including any grant of preference. It is the employer who is best suited to decide the requirements of a candidate must possess according to the needs of the employer and the nature of work. The court cannot lay down the conditions of eligibility, much less can it delve into the issue with regard to desirable qualifications being at par with the essential eligibility by an interpretive re-writing of the advertisement. Questions of equivalence will also fall outside the domain of judicial review. If the language of the advertisement and the rules are clear, the Court cannot sit in judgment over the same. If there is an ambiguity in the advertisement or it is contrary to any rules or law the matter has to go back to the appointing authority after appropriate orders, to proceed in accordance with law. In no case can the Court, in the garb of judicial review, sit in the chair of the appointing authority to decide what is best for the employer and interpret the conditions of the advertisement contrary to the plain language of the same.”
To be sure, it is then clarified in para 11 that, “The fact that an expert committee may have been constituted and which examined the documents before calling the candidates for interview cannot operate as an estoppel against the clear terms of the advertisement to render an ineligible candidate eligible for appointment.”
What’s more, it is then pointed out in para 12 that, “The plain reading of the advertisement provides that a degree in Pharmacy or Pharmaceutical Chemistry or in medicine with specialization in Clinical Pharmacology or Microbiology from a University coupled with the requisite years of experience thereafter in manufacturing or testing of drugs were essential qualifications. Preference could be given to those possessing the additional desirable qualification of research experience in the synthesis and testing of drugs in a research laboratory.”
Furthermore, it is then elucidated in para 13 that, “Manufacture has been defined as a process for making, altering, ornamenting, finishing, packing, labeling, breaking up or otherwise treating or adopting any drug or cosmetic with a view to its sale or distribution. Therefore, the experience of testing has to be correlated to the manufacturing process which naturally will be entirely different from the testing carried out in the research and development laboratory before the product is released for manufacture and sale in the market. To say that experience in testing of drugs in a research and development would be at par with the testing done at the time of manufacture before sale cannot be countenanced and has to be rejected.”
It also cannot be lost on us that it is then enunciated in para 14 that, “The preference clause in Clause 4.7 only means that if a candidate with the required degree qualification and practical experience in the manufacturing and testing of drugs for stipulated period of years has an additional desirable attribute of a research experience in a research laboratory, other things being equal, preference could be given to such a candidate. The term “preference” mentioned in the advertisement cannot be interpreted to mean that merely because a candidate may have had the requisite experience of testing in a research and development laboratory he/she possessed the essential eligibility and had a preferential right to be considered for appointment.”
Finally and perhaps most importantly, in the last para 16, it is then held that, “We are therefore unable to uphold the interpretation of the terms of the advertisement as made by the High Court both with regard to the posts of Assistant Commissioner (Drugs) and Drug Inspectors. The impugned orders of the High Court dated 04.05.2017 and 17.07.2017 are set aside. The appeals are allowed. There shall be no order as to costs.”
In conclusion, it can well be said that the Apex Court has made it absolutely clear in this landmark judgment that courts cannot decide eligibility and essential qualifications for employment. This is not their job also! It has thus very rightly imposed self-restrictions on courts itself and made it clear that they are not to be violated! Para 10 of this extremely laudable judgment is most useful to recall in this regard. Very rightly so!
