Allahabad High Court
Smt. Tehseen Fatima vs State Of U.P. And 4 Others on 3 December, 2019
Author: Saral Srivastava
Bench: Saral Srivastava
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 3 Case :- WRIT - A No. - 17579 of 2019 Petitioner :- Smt. Tehseen Fatima Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Syed Mohd. Fazal,S.G. Hasnain, Sr. Advocate Counsel for Respondent :- C.S.C.,Prem Prakash Yadav Hon'ble Saral Srivastava,J.
Heard learned counsel for the petitioner and learned Standing counsel for the State-respondents.
The petitioner was appointed as Assistant Teacher in Primary School run by Basic Shiksha Parishad, Uttar Pradesh on 08.12.1994 and was posted in Primary School Hadipur, Block Kiratpur District- Bijnor. The petitioner was promoted as Assistant Teacher in Junior High School and was posted at Junior High School, Kambhore, Block Haldaur, District- Bijnor. Subsequently, the petitioner was transferred to Junior High School at Bakshiwala, Block Haldaur, District- Bijnor on 16.09.2006.
It appears that under transfer policy of State Government dated 17.06.2019, the petitioner was transferred/adjusted in Junior High School Niaknangla Block Nurpur, District Bijnor by order dated 16.08.2019. The petitioner preferred Writ- A No. 14385 of 2019 (Smt. Tehseen Fatima vs. State Of U.P. And 4 Others), challenging the order dated 16.08.2019, which was disposed of by this Court, giving liberty to the petitioner to approach the District Level Committee constituted under the provisions of Government Order dated 17.06.2019 headed by District Magistrate by filing representation. The petitioner in compliance of the order of this Court submitted representation on 25.09.2019 against her transfer/adjustment.
It transpires from the record that petitioner has stated in her representation that as per the strength of the student in the institution, the petitioner is not a surplus teacher in the institution. It is also stated in the representation that the District Magistrate has not notified the sanctioned strength of the teachers to the school nor has uploaded the same on the district website as required under Rule 21 (1) of Right of Children to Free and Compulsory Education Rules, 2011 (hereinafter referred to as 'Rules, 2011'). Besides above objections, several other objections have been raised by the petitioner in her representation.
The District Level Committee has rejected the representation of the petitioner on 17.10.2019, which has been communicated by Respondent No. 5- District Basic Education Officer, Bijnor by order dated 18.10.2019. The copy of the order passed by the District Level Committee dated 17.10.2019 has been supplied by the Learned counsel for respondent Nos. 4 and 5 during the course of hearing and the same is taken on record.
Challenging the order of District Level Committee dated 17.10.2019 as well as communication order dated 18.10.2019, learned counsel for the petitioner has contended that the petitioner has taken specific ground in her representation that as per the strength of student in the institution, the petitioner is not surplus teacher. He further submits that the petitioner has also stated in the representation that the District Magistrate is under obligation under Rule 21 of Rules, 2011 to upload the strength of the teacher in the institution on the District Website, but this has not been done. There was no record available with the District Level Committee about the sanctioned strength of the teacher in the institution in order to determine whether petitioner is a surplus teacher in the institution, and further the Communication dated 18.10.2019 clearly reveals that the specific objection taken by the petitioner has not been considered by the authority concerned and as such the impugned order is non-speaking and without application of mind.
Learned counsel for the respondents contended that the specific objection taken by the petitioner has been considered and dealt with by the District Level Committee.
Since perusal of order of District Level Committee reproduced in the communicated order dated 18.10.2019 sent by Basic Education Officer clearly reveals that the objection taken by the petitioner in her representation has not been considered by the District Level Committee, and no reason has been assigned for rejecting the objection raised by the petitioner in her representation, therefore, this Court finds that that the order of District Level Committee dated 17.10.2019 cannot be sustained for the reasons aforesaid and as such, the same is accordingly, set aside.
In the facts of the present case, the District Level Committee is directed to pass fresh order after considering relevant rules as well as Government Orders strictly in accordance with law upon the representation of the petitioner within a period of two months from the date of production of certified copy of this order. For a period of two months or till the decision is taken on the representation of the petitioner, no coercive action shall be taken against the petitioner.
It is also made clear that this Court has not adjudicated upon the claim of the petitioner on merit.
The writ petition is allowed, subject to the observations made above.
Order Date :- 3.12.2019 Sattyarth