Patna High Court - Orders
Md. Nasimuddin Ahmad @ Md. Nasimuddin ... vs The State Of Bihar on 11 September, 2019
Author: Anil Kumar Upadhyay
Bench: Anil Kumar Upadhyay
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.14500 of 2019
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1. Lallan Mahto, Son of Sri Narsingh Mahto, Resident of Vill.- Korar, P.O. and
P.S.- Basantpur, District- Siwan.
2. Jagdish Bhakta, Son of Sri Nepali Bhakta, Resident at Parahiya, Post-
Khojawan, P.S.- Raghunathpur, District- Siwan.
3. Savitri Kumari, Wife of Sri Arjun Prasad Sinha, Resident of Village- Dillu
Bigha, P.O. Barnausa, Via- Rajgir, P.S.- Silaw, District- Nalanda.
4. Hare Krishna Jha, Son of Late Umakant Jha, Resident of Samachak P.O. and
P.S.- Barbigha District- Sheikhpura.
... ... Petitioner/s
Versus
1. The State of Bihar through its Principal Secretary, Department of
Department of Education, Government of Bihar, Patna.
2. The Principal Secretary, Department of Department of Education,
Government of Bihar, Patna.
3. The Director Primary Education, Department of Education, Government of
Bihar, Patna.
4. The Deputy Director Primary Education, Department of Education,
Government of Bihar, Patna.
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 13617 of 2019
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1. Deosharan Raut Son of Late Rampal Raut Resident of Village and P.O.-
Nagwas, P.S.-Arer, District-Madhubani
2. Ashok Kumar Son of Late Bangali Singh Resident of Village-Tarapur, P.O.-
Sirnawan, P.S. Wena, District-Nalanda (Bihar)
3. Krishna Kumar Chaudhary Son of Late Jaglal Chaudhary Resident of
Village and P.O.-Sikaria, P.S.-Paliganj, District-Patna
4. Mohan Chaudhary Son of Sri Chandrika Chaudhary Resident of At-
Daliapur, P.O.-Ganga Chauk, P.S.-Bhagwanganj, District-Patna
5. Ram Bilas Prasad Son of Late Harihar Prasad Resident of Mohalla-Baruli
Par, Mogal Kauan, P.O.-Soh Sarai, P.S.-Soh Sarai, District-Nalanda
6. Pitambar Prasad Son of Late Shaukhi Lal Yadav Resident of Village-
Patauna, P.O.-Parohi, P.S.-Bisfi, District-Madhubani
7. Ramchandra Prasad Son of Shri Shiv Shankar Yadav Resident of
Maharajganj, Ward No. 13, Madhubani, P.O. and P.S.-Madhubani, District-
Madhubani
8. Harendra Kumar Dubey Son of Late Ramayan Dubey Resident of Village
and P.O.-Santhi, P.S.-Raghunathpur, District-Siwan
Patna High Court CWJC No.14500 of 2019(3) dt.11-09-2019
2/14
9. Kamlesh Kumar Son of Late Ramdas Prasad Resident of Village and P.O.-
Sehri, P.S.-Barh, District-Patna
10. Sri Siyasharan Prasad Son of Late Fakiradas Resident of Village-Sathopur,
P.O.-Maghra, P.S.-Deepnagar, District-Nalanda
11. Nasim Akhtar Son of Late Wajid Alam Resident at and P.O. and P.S.-
Belhowri, District-Patna
12. Ramnandan Prasad Son of Shukar Mahto Resident of at-Dhobichak, P.O.-
Dhawan, P.S.-Bhadour, District-Patna
... ... Petitioner/s
Versus
1. The State of Bihar through its Principal Secretary, Department of Education,
Government of Bihar, Patna
2. The Principal Secretary Department of Education, Government of Bihar,
Patna
3. The Director Primary Education, Department of Education, Government of
Bihar, Patna
4. The Deputy Director Primary Education, Department of Education,
Government of Bihar, Patna
5. Manju Kumari W/o Not known to petitioner Presently posted as BEO,
Darbhanga, Rural, Darbhanga.
6. Asha Kumari W/o not known to the petitioner Presently posted as BEO,
Sirdala, Nawada.
7. Dewanti Kumari W/o not known to the petitioner Presently posted as BEO,
Vanshi, Arwal.
8. Kumari Parinita W/o not known to the petitioner Presently posted as BEO,
Suryagarha, Lakhisarai.
9. Lakshmi Kant Tiwari S/o not known to the petitioner Presently posted as
BEO, Ghanshyampur, Darbhanga.
10. Lalan Singh Chauhan S/o not known to the petitioner Presently posted as
BEO Kuchaikot, Gopalganj.
11. Uday Shankar Prasad S/o not known to the petitioner Presently posted as
BEO, Kurtha, Arwal.
12. Akhileshwar Prasad S/o not known to the petitioner Presently posted as
BEO, Jahanabad.
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 14043 of 2019
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1. Ramsewak Kunwar Son of Late Satya Deo Kunwar Resident of At and P.O.-
Datwar Via Khajauli, P.S.-Khajauli, District-Madhubani
2. Parshuram Prasad Son of Late Devki Prasad Resident of Village-Akhodha,
Post-Dhanbarkha, P.S. -Dawath, District-Rohtas
Patna High Court CWJC No.14500 of 2019(3) dt.11-09-2019
3/14
3. Rajendra Ram Son of Late Banke Bihari Ram Resident of Village-Diyartola
Sukhdevan Bigha, P.O.-Chauri, P.S.-Daudnagar, District-Aurangabad
4. Shiv Kumar Chaudhary Son of Late Jai Lal Chaudhary Resident of At-
Village and P.O.-Mahtha, P.S.-Ladaniyan, District-Madhubani
5. Diwakar Singh Son of Late Ram Ashish Singh Resident of Village-
Neknama, P.O. Chaturshi, P.S.-Shibaipatti, District-Muzaffarpur
6. Nagendra Prasad Singh Son of Late Chaturbhuj Singh Resident of Village-
Lagma, P.O.-Lagma, via Mangalgarh, P.S.-Singhiya, District-Muzaffarpur
7. Lakhendra Paswan Son of Late Pragas Paswan Resident of Village and Post
and P.S.-Karja, District-Muzaffarpur
8. Bhim Singh Son of Late Ram Lakhan Singh Resident of Village-Pure
Pandey and P.O. and P.S.-Tejgarh, Dist-Pratap Garh U.P. Presently posted as
Block Education Officer, Sasaram, Rohtas
9. Umesh Kumar Singh Son of Late Parmanand Singh Resident of Moh and
P.O.-Nawada, P.S. Nawada, District-Bhojpur
... ... Petitioner/s
Versus
1. The State of Bihar through its Principal Secretary, Department of
Department of Education, Government of Bihar, Patna
2. The Principal Secretary Department of Department of Education,
Government of Bihar, Patna
3. The Director Primary Education, Department of Education, Government of
Bihar, Patna
4. The Deputy Director Primary Education, Department of Education,
Government of Bihar, Patna
... ... Respondent/s
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with
Civil Writ Jurisdiction Case No. 14933 of 2019
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Md. Nasimuddin Ahmad @ Md. Nasimuddin Ahamad S/o Late Jalaluddin
Hussain, Resident of Village and Po Deohara,PS Goh,Dist.Aurangabad,at
present residing at Ahad Apartment,Flat No.404, Naughavwa,
Sultanganj,Patna Mahendru,P.S. Sultanganj,Dist.Patna, at present posted on
the post of Lecturer,DIET, Gaya PS and District--Gaya
... ... Petitioner/s
Versus
1. The State of Bihar through the Principal Secretary,Human Resources
Development Department,Bihar,Patna
2. The Additional Chief Secretary, Education Department,Bihar,Patna.
3. The Director,Primary Education, Bihar,Patna
4. The District Magistrate, Patna
5. The District Education Officer, Patna
Patna High Court CWJC No.14500 of 2019(3) dt.11-09-2019
4/14
6. The District Programme Officer(Establishment), Patna
7. The Principal,.DIET,Gaya, PS and Dist.Gaya
... ... Respondent/s
======================================================
Appearance :
(In Civil Writ Jurisdiction Case No. 14500 of 2019)
For the Petitioner/s : Mr.Brisketu Sharan Pandey, Advocate
For the Respondent/s : Mr.Madav Pd. Yadav, G.P. 23
(In Civil Writ Jurisdiction Case No. 13617 of 2019)
For the Petitioner/s : Mr. P.K. Shahi, Sr. Advocate
Mr.Brisketu Sharan Pandey, Advocate
For the Respondent/s : Smt. Binita Singh (Sc28)
For respondent no.9 : Mr. Pratap Sharma, Advocate
(In Civil Writ Jurisdiction Case No. 14043 of 2019)
For the Petitioner/s : Mr. Y.V. Giri, Sr. Advocate
Mr.Brisketu Sharan Pandey, Advocate
For the Respondent/s : Mr.Madhaw Prasad Yadav (Gp23)
(In Civil Writ Jurisdiction Case No. 14933 of 2019)
For the Petitioner/s : Mr.D.K. Sinha, Sr. Advocate
Mr. Abhinay Raj, Advocate
Mr.Alexander Ashok, Advocate
For the Respondent/s : Mr.Madhaw Pd. Yadaw (Gp23)
======================================================
CORAM: HONOURABLE MR. JUSTICE ANIL KUMAR UPADHYAY
ORAL ORDER
3 11-09-2019Heard learned counsel for the petitioner and the counsel appearing on behalf of the State as well as private respondent.
In all the batch writ applications one and same issue is involved and with the consent of the parties all the writ applications are disposed of by this common order.
2. It is true that transfer is incidence of service and the Courts are not suppose to interfere in the routine matter of transfer but at the same time the Apex Court has time and again reminded that the transfer cannot be given effect to contrary to the rules and in mala fidy manner. These are the two well settled Patna High Court CWJC No.14500 of 2019(3) dt.11-09-2019 5/14 parameters for considering the legality and validity of the transfer order.
3. Mr. Y.V. Giri, learned senior counsel appearing on behalf of the petitioners in C.W.J.C. No. 14043 of 2019 assisted by Mr. Brisketu Sharan Pandey, referring to Rule framed by the respondent State in exercise of power under proviso to Article 309 of the Constitution of India and submitted that 2014 rules defines the term service, sub cadre, department, commission, grade and seniority list.
4. Construction of Rule 3 Mr. Giri submitted that these are sub cadres in Bihar Education Service, administrative sub cadre, teaching sub cadre, Bihar Education Service Research and teaching sub cadre and Bihar Education Service unified cadre.
5. Referring to Rule 4 he submits that Rule is very clear on the point that no Officer from one sub cadre shall be transferred and posted in other sub cadre. Referring to part-II of the Rules he submits that Rule 5 of the Rule indicates different cadre post in the administrative cadre. He also refer to Rule 17 and 25 for ready reference Rule 17 and 25 is quoted below:-
"17. fcgkj f'k{kk lsok ¼f"k{k.k mi laoxZ½ dh fofHkUu dksfV;k¡ ,oa incy [voj f'k{kk lsok ¼f'k{k.k 'kk[kk½ ds inksa dk fcgkj f'k{kk lsok oxZ&2 esa mRØe.k ds QyLok#i] f"k{k.k mi laoxZ esa fofHkUu dksfV;kW ,oa Patna High Court CWJC No.14500 of 2019(3) dt.11-09-2019 6/14 izksUufr ds in lksiku fuEukuqlkj gksxsa %& ¼d½ ewy dksfV ds in % ¼i½ f"k{kd] jktdh; mPp fo| ky;@O;k[;krk] efgyk izkFkfed f"k{kd f"k{kk egkfo|ky;
¼[k½ izksUufr ds izFke Lrj ds in& ¼i½ O;k[;krk ¼x½ izksUufr ds f}rh; Lrj ds in& ¼i½ ojh; O;k[;krk ¼?k½ izksUufr ds r`rh; Lrj ds in& ¼i½ izkpk;Z ¼ii½ mi izkpk;Z ¼iii½ ojh; izk/;kid"
"25. 'kks/k ,oa v/;kiu mi laoxZ dk incyA& bl mi laoxZ esa fofHkUu dksfV;k¡¡] mudk incy ,oa izksUufr ds in lksiku fuEuor gksxsa %& "kks/k ,oa v/;kiu mi laoxZ esa fcgkj f"k{kk lsok dh fofHkUu dksfV;k¡ ,oa incy %& ¼d½ ewy dksfV ds in ¼i½ O;k[;krk] izkFkfed f"k{kd egkfo|ky; ¼ii½ O;k[;krk] iz[kaM v/;kid f"k{kk laLFkku ¼iii½ O;k[;krk] ftyk f"k{kk ,oa izf"k{k.k laLFkku ¼iv½ O;k[;krk] vkVZ ,oa Øk¶V] ftyk f"k{kk ,oa izf"k{k.k laLFkku ¼v½ O;k[;krk] LokLF; ,oa "kkjhfjd f"k{kk] ftyk f"k{kk ,oa izf"k{k.k laLFkku ¼vi½ O;k[;krk] vkVZ ,oa Øk¶V] v/;kid f"k{kk egkfo|ky;
¼viii½ O;k[;krk] LokLF; ,oa "kkjhfjd f"k{kk] v/;kid f"k{kk egkfo|ky;
¼[k½ izksUufr ds izFke Lrj ds in ¼i½ O;k[;krk v/;kid f"k{kk egkfo|ky; ¼ii½ O;k[;krk jkT; f"k{kk "kks/k ,oa izf"k{k.k ifj'kn~ ¼iii½ ojh; O;k[;krk ftyk f"k{kk ,oa izf"k{k.k laLFkku ¼iv½ mi izkpk;Z] ftyk f"k{kk ,oa izf"k{k.k laLFkku ¼v½ izkpk;Z] izkFkfed f"k{kd f"k{kk egkfo|ky; ¼vi½ izkpk;Z] iz[kaM f"k{kk ,oa izf"k{k.k laLFkku ¼x½ izksUufr ds f}rh; Lrj ds in ¼i½ izkpk;Z] ftyk f"k{kk ,oa izf"k{k.k laLFkku ¼ii½ okpd] v/;kid f"k{kk egkfo|ky; ¼iii½ okpd] jkT; f"k{kk "kks/k ,oa izf"k{k.k ifj'kn~ Patna High Court CWJC No.14500 of 2019(3) dt.11-09-2019 7/14 ¼x½ izksUufr ds r`rh; Lrj ds in ¼i½ funs"kd] jkT; f"k{kk "kks/k ,oa izf"k{k.k ifj'kn~ iVuk ¼ii½ izkpk;Z] v/;kid f"k{kk egkfo|ky; ¼iii½ izksQslj] jkT; f"k{kk "kks/k ,oa izf"k{k.k ifj'kn~ ¼iv½ la;qDr funs"kd] jkT; f"k{kk "kks/k ,oa izf"k{k.k ifj'kn~ iVuk"
6. Referring to these scheme under the Rule 2014, Mr. Giri invited attention of the court to page 180 and page 185 of the writ application. Page 180 is dated 21.1.2019. For ready reference page 180 is quoted below. Page 185 which has also relevance in the instant case and as such page 185 is a letter dated 19.7.2019 is also quoted below :-
"fcgkj ljdkj f"k{kk foHkkx ¼izkFkfed f"k{kk funs"kky;½ vkns"k iVuk] fnuakd 21@01@19 lafpdk la[;k&8@eq04&09@2018 125 @ ekuuh; mPPk U;k;ky;] iVuk esa nk;j CWJC No. 1417/2018 eks0 bljkj vgen ,oa vU; cuke fcgkj jkT; ljdkj ,oa vU; esa fnukad 20-06-2018 dks ikfjr vkns"k ,oa blds vkyksd esa oknhx.k ls izkIr vH;kosnu dk fu'iknu fd;k tk jgk gSA 2- mDr okn esa ekuuh; mPPk U;k;ky;] iVuk dk fuEuor] vkns"k ikfjr fd;k x;k gS& "In view of the above the Authority concerned must ensure the rule of law as well as transparency should prevail as it is essential and hallmark of the administration of justice and will take decision in accordance with law within a period of three months form the date of filing of the representation along with a copy of this order."
3- mDr vkns"k ds vkyksd esa voj f"k{kk lsok ¼izk0"kk0½ loaxZ ds inkf/kdkfj;ksa dh lsok "kÙkZ ls lacaf/kr fcgkj f"k{kk lsok lafgrk ds fu;e&153 ,oa vU; izko/kkuksa dh leh{kk dh x;hA leh{kk ds Øe esa ik;k x;k fd vkt dh frfFk esa voj Patna High Court CWJC No.14500 of 2019(3) dt.11-09-2019 8/14 f"k{kk lsok ¼izk0"kk0½ loaxZ ds dbZ in vizlafxd gks pqds gSaA ;Fkk jktdh; f"k{kd izf"k{k.k egkfo|ky; esa Lohd`r O;k[;krk ds in vc fcgkj f"k{kk fu;ekoyh 2014 ds rgr fcgkj f"k{kk lsok ¼"kks/k ,oa v/;kiu½ mi laoxZ dk in ?kksf'kr gks pqdk gSa bl fLFkr esa bl lsok laoxZ ds inkf/kdkjh;ksa ds lsok "kÙkZ iquZxfBr djus ds i"pkr muds inLFkkiu @LFkkukarj.k dh dkjZokbZ djus dk fu.kZ; fy;k x;k gSA 4- blfy, voj f"k{kk lsok ¼izk0"kk0½ loaxZ dks iquZxfBr djus ds mÌs"k ls ,oa bl laoxZ ds inkf/kdkfj;ksa ds lsok "kÙkZ ls lacaf/kr voj f"k{kk lsok ¼izk0"kk0½ loaxZ fu;ekoyh 2018 rS;kj dh tk jgh gSA 5- vr% fopkjksijkar mDr fu;ekoyh ds vf/klwfpr gksus ds mijkar bl laoxZ esa esa inLFkkfir inkf/kdkfj;ksa ds inLFkkiu @ LFkkukarj.k dh dkjZokbZ djus dk fu.kZ; fy;k x;k gSA blds lkFk gh ekuuh; mPp U;k;ky;] iVuk }kjk ikfjr vkns"k ,oa mDr ds vkyksd esa oknhx.k ls izkIr vH;kosnuksa dks fu'ikfnr fd;k tkrk gSA g0@& ¼vjfoUn dqekj oekZ½ funs"kd ¼izkFkfed f"k{kk½"
"i=kad&8@v0f"k09&21@2019 f"k{kk foHkkx] fcgkj isz'kd] vjfoUn dqekj oekZ] Hkk0iz0ls0 funs"kd ¼izkFkfed f"k{kk½ lsok esa] lHkh ftyk f"k{kk inkf/kdkjhA iVuk] fnukad------------@ fo'k;%& iz[kaM f"k{kk inkf/kdkfj;ksa ds fjDr inksa ij vfrfjDr izHkkj nsus ds lca/k esaA egk"k;] mi;ZqDr fo'k; ds laca/k esa dguk gS fd iz[kaM f"k{kk inkf/kdkfj;ksa ds fjDr inksa ij inLFkkiu gksus rd utnhd ds fdlh iz[kaM f"k{kk inkf/kdkjh dks vfrfjDr izHkkj nsrs gq, foÙkh; izHkkj gsrq v/kksgLrk{kjh ds Lrj ls lEiqf'V ds laca/k esa bl dk;kZy; ds }kjk ifji= la[;k&717 fnukad 09-10- 2015 ¼Nk;kizfr layXu½ ifjpkfjr gSa lkFk gh vius izHkkj ds iz[kaMksa esa mifLFkfr ds laca/k esa bl dk;kZy; ds ifji= la[;k 1091 fnukad 12-10-2018 ¼Nk;kizfr layXu½ ifjpkfjr gSA ijarq iz[kaM f"k{kk inkf/kdkfj;ksa ds fjDr inksa ij izHkkj nsus ds Øe esa Patna High Court CWJC No.14500 of 2019(3) dt.11-09-2019 9/14 mDr ifji=ksa esa of.kZr funs"kksa dk vuqikyu ugha fd;k tk jgk gSa vr% of.kZr fLFkfr esa fopkjksijkar fuEufyf[kr funs"k fn;k tkrk gS %& 1- ftyk f"k{kk inkf/kdkjh vius ftykUrxZr iz[kaM f"k{kk inkf/kdkjh ds fjDr inksa dks in fjDr gksus ds ,d i{k ds vUnj HkkSxfyd :i ls utnhd ds iz[kaM esa inLFkkfir iz[kaM f"k{kk inkf/kdkjh dks vfrfjDr izHkkj iznku djsaxsA 2- iz[kaM f"k{kk inkf/kdkjh ds fjDr inksa ij vfrfjDr izHkkj gsrq fuxZr vkns"k ds izfr ds lkFk fjDr in ls lacaf/kr iz[kaM ds lhekorhZ iz[kaMksa esa inLFkkfir iz[kaM f"k{kk inkf/kdfj;ksa dk uke ds lkFk v/kksgLrk{kjh ds le{k vkns"k dh lEiqf'V gsrq izLrko HkstsaxsA 3- vfrfjDr izHkkj djus laca/kh vkns"k esa ;g Li'V :i ls vafdr fd;k tk; fd lacaf/kr iz[kaM f"k{kk inkf/kdkjh vius inLFkkiu ds iz[kaM ,oa izHkkj ds iz[kaM esa dkSu&dkSu ls fnu mifLFkr jgssaxsA 4- v/kksgLrk{kjh Lrj ls vfrfjDr izHkkj laca/kh izLrko vuqeksnu gksus ds mijkar dh lacf/kr iz[kaM f"k{kk inkf/kdkjh vius izHkkj ds iz[kaMksa dk foÙkh; dk;Z djsaxsA 5- fjDr gksus ij fo"ks'k ifjfLFkfr esa ,d iz[kaM f"k{kk inkf/kdkjh dks rhu iz[kaMksa dk Hkh izHkkj fn;k tk ldsxkA ijarq fdlh Hkh ifjfLFkfr esa ,d iz[kaM f"k{kk inkf/kdkjh dks rhu ls vf/kd iz[kaMksa dk izHkkj ugha fn;k tk;sxkA mi;qZDr funs"kksa dk vpwd :i ls vuqikyu lqfu"pr dh tk,A vuq0%& ;FkksDr fo"oklHkktu] g0 @& ¼vjfoUn dqekj oekZ½ funs"kd ¼izkFkfed f"k{kk½ Kkikad 8@v0f"k09&21@2019 1287 iVuk] fnukad 19@07@19 izfrfYkfi %& lHkh ftyk inkf/kdkjh @lHkh {ks=h; f"k{kk mi funs"kd @lHkh ftyk dk;ZØe inkf/kdkjh @lacaf/kr dks'kkxkj@mi dks'kkxkj inkf/kdkjh ,oa vkbZ0Vh0 eSustj] f"k{kk foHkkx] fcgkj] iVuk dks lwpukFkZ ,oa vko";d dk;kZFkZ izsf'krA g0 @& funs"kd ¼izkFkfed f"k{kk½"
7. Mr. Giri after referring to the document contained in Annexuure P/6 series has drawn attention of this court at Patna High Court CWJC No.14500 of 2019(3) dt.11-09-2019 10/14 Annexure-P/6 series and submitted that the letter contained in Annexure-P/6 series dated 23.7.2019 is manifest the doubts of the respondents themselves in the matter of taking decision as to transfer.
8. Mr. P.K. Shahi, learned senior counsel appearing on behalf of the petitioners in C.W.J.C. No. 13617 of 2019 has drawn attention of this Court to the conflicting stand taken by the respondents in similar matter. Referring to the affidavit filed in LPA No. 263 of 2019 Mr. Shahi would submit that the respondents cannot adopt two different stands in different proceeding. Mr. Shahi would submit that in LPA there is specific stand that Rule 153 of the Bihar Education Code has no application whereas in the present case respondents have maintained that their decision is supported by Rule 153 of the Bihar Education Code.
9. Mr. D.K. Sinha, learned senior counsel appearing on behalf of the petitioner in C.W.J.C. No. 14933 of 2019 would submit that respondents have arbitrarily transferred the petitioners. He referred to Annexure-7 at page 16 to submit that on health ground the petitioner on his case was transferred to the post of School Sub-Inspector, Gulzarbagh, Patna on 6.11.2017 and thereafter he has been transferred to the post of Patna High Court CWJC No.14500 of 2019(3) dt.11-09-2019 11/14 Lecturer (Diet) Gaya (Vide Annexure-9). He submits that such decision of the respondents is illegal, arbitrary and without application of mind. He submits that petitioner is going to retire in September and at this stage he is entitled to continue at Patna in terms of Government policy as to the transfer.
10. Mr. Pratap Sharma learned senior counsel appearing on behalf of respondent no.5 in C.W.J.C. No. 13617 of 2019 would submit that there is no infirmity in the decision of the respondents as petitioner belongs to different cadre which is not covered by 2014 rules. He also submits that in terms of 2014 rules particularly para-7, the present writ application is not maintainable as Rule 7 talks about 50 per cent direct recruitment and 50 per cent promotion from Sub-Ordinate Education Service. He also submits with reference to Rule 14 and 15 that promotion from Sub-Ordinate Education Service is required to be taken by the DPC presided over by the Chairman of BPSC and till date the petitioners have not been promoted in the cadre of Bihar Education Code and therefore, they are not entitled to any relief in the present application. He admits that the petitioners and the respondents belong to the same cadre and therefore respondent no.9 is opposing in the writ application that petitioners have been transferred in the case. Patna High Court CWJC No.14500 of 2019(3) dt.11-09-2019 12/14
11. Mr. Sharma would submit that petitioner and the respondent no.9 have been transferred against the respective post of the petitioner and respondent no.9 and as such submission of the petitioner is not maintainable. He placed reliance on the Bihar Education Code to substantiate these arguments where distinction has been drawn in different category of education service. It has to be noted here that Bihar Education Code has no statutory value as it has been held out by the Constitution Bench of the Apex Court in Dwarika Nath Tiwary Case AIR 1959 SC 249 There is no dispute that court its non statutory cannot override the rule framed under proviso to Article 309 and in case conflicting between the Bihar Education Code rule framed under Article 309.
12. From perusal of the scheme of 2014 rules it is apparent that transfer from one sub cadre to another sub cadre or sub cadre is impermissible.
13. From the material available on record particularly Annexure-7 in C.W.J.C. No. 14043 of 2019 it would be evident that Director, Primary Education has felt the necessity of exercise power of transfer in view of the fact that 2018 rules are in the process of framing ignoring the fact that the rule unless repeal is operative and shall be the guideline for the respondents Patna High Court CWJC No.14500 of 2019(3) dt.11-09-2019 13/14 in exercise of power otherwise these would be complete chaos of difference allowed to depart from the statutory rules.
14. On behalf of the petitioners argument was advanced that teacher cannot be transferred to non teaching post administrative or superior sub cadre vice versa supervisory Officer supervisory and administrative cadre cannot be posted in the teaching sub cadre.
15. Counsel for the State as well as respondent no.9 has submitted that rule is not applicable in relation to the cadre of the petitioners. However, from reading in between the line of the rules, the Court is not in a position to accept the submission advanced on behalf of the State as well as respondent no.9. It is very clear in the rule that there shall be restrain on transfer from one sub cadre to another sub cadre.
16. From the notification, it appears that this principle was not followed in the process of transfer. Since order of transfer is dated 28.6.2019, the Court in the facts of the case deem it fit to remand the matter to the Director, Primary Education to review the entire transfer order and pass fresh order in the light of principle discussed in the 2014 rules and pass appropriate fresh order which shall govern all the writ petitions.
Patna High Court CWJC No.14500 of 2019(3) dt.11-09-2019 14/14
17. Necessary fresh decision shall be taken by the respondent Director, Primary Education within a period of three weeks from today.
18. With the aforesaid, the writ application stands disposed of.
19.The notification of transfer challenging the present batch of writ applications shall not come in the way of taking fresh decision after review of entire transfer within the time indicated hereinabove.
(Anil Kumar Upadhyay, J) Ravi/-
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