Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 8, Cited by 1]

Meghalaya High Court

Dr. Sudip Dey vs North Eastern Hill University And Ors on 25 April, 2014

Author: T Nandakumar Singh

Bench: T Nandakumar Singh

THE HIGH COURT OF MEGHALAYA

                     W.P. (C) No.110/2013
       Dr. Sudip Dey,
       S/o (L) Sudhir Chandra Dey,
       R/o Lumparing, Shillong,
       East Khasi Hills District, Meghalaya.           :::: Petitioner

                      - Vrs -

1      North Eastern Hill University (NEHU), a
       University established under an Act of
       Parliament represented by the Registrar,
       NEHU Campus, Shillong-793022, Meghalaya.

2.     The Registrar,
       North Eastern Hill University,
       NEHU Campus, Shillong-793022, Meghalaya.

3.     Selection Committee for appointment to the post
       of Professor (UR) in the Department of
       Sophisticated and Analytical Instrumentation
       Facility (SAIF), North Eastern Hill University (NEHU),
       Shillong.

4.     The Executive Council,
       North Eastern Hills University (NEHU),
       Shillong.                                       :::: Respondents

                            BEFORE
          THE HON'BLE MR. JUSTICE T NANDAKUMAR SINGH

For the petitioner                :      Mr. HS Thangkhiew, Sr. Adv,
                                         Mr. N Mozika,
                                         Mr. P Nongbri, Advs

For the respondents               :      Mr. K Khan, SC NEHU

Date of hearing                   :      15.04.2014

Date of Judgment                  :      25.04.2014


                     JUDGMENT AND ORDER

              This is the second time the petitioner is assailing the selection

process of the Selection Committee for direct recruitment to the post of




                                                                         Page 1 of 22
 Professor (UR) in the Department of Sophisticated Analytical Instrumentation

Facility (for short „SAIF‟), North Eastern Hills University (NEHU), Shillong.

The earlier writ petition being WP(C)No.191(SH)2012 filed by the petitioner

was allowed with certain directions vide judgment and order dated

06.11.2012, against which none of the parties preferred an appeal.

Accordingly, the matter in issue in the present writ petition is not going to be

decided in a virgin field and is to be decided in an area where both the

parties had already ventured which result to the passing of the said judgment

and order of the learned Single Judge dated 06.11.2012. Therefore, while

deciding the matter in issue in the present writ petition, the judgment and

order of the learned Single Judge dated 06.11.2012 is required to be kept in

view.



2.            Heard Mr. HS Thangkhiew, learned senior counsel assisted by

Mr. N Mozika, learned counsel for the petitioner and Mr. K Khan, learned

standing counsel for NEHU appearing for the respondents.



3.            The succinct fact leading to the filing of the present writ petition

is recapitulated.

              The petitioner holds a Bachelor‟s Degree in Science [B.Sc.

(Hon)] with First Division securing 1st position in the University and a Master‟s

Degree (M.Sc.) in Zoology with First Division. The petitioner also obtained

Ph.D. Degree from the Department of Zoology, NEHU in 1982 and had been

serving in SAIF, NEHU, Shillong as Senior Technical Assistant from the year

1984 till 1990 and thereafter, as Scientific Officer (Senior Grade) from the

year 1990 till date. An advertisement dated 07.12.2011 was issued by the

NEHU on its website and invited applications from the eligible candidates to

the post of Professor in SAIF, NEHU, Shillong. A copy of the said

advertisement dated 07.12.2011 is available at Annexure-2 to the writ




                                                                           Page 2 of 22
 petition. The relevant portions of the said advertisement dated 07.12.2011

are quoted hereunder:-



                 "NORTH EASTERN HILLS UNIVERSITY
               NEHU Campus, Shillong-793022 (Meghalaya)

        F.No.1-4/Estt.II(B)/2011-235 Dated, the 7th December, 2011.

                           EMPLOYMENT NOTICE

              Applications on the prescribed format are invited from Indians
              Nationals for filling up various Teaching posts in the North
              Eastern Hills University, Shillong Campus.

              The last date for receipt of application 20th January, 2012.

              For details log into University website www.nehu.ac.in.

                                                        Sd/-
                                                     (L. Roy)
                                                     Registrar.


             *****                       *****                 *****



Sl.    Department          Post        No. of    Category   Specializations   Essential
No.                                  Vacancies                                Qualification
                                                                              Applicable


41.   Sophisticated   (a)Professor      1          UR             OPEN              E.Q.1.
      Analytical
      Instrumentation
      Facility


             *****                       *****                 *****



              (i) E.Q.-1

              Professor

              A.(i) An eminent scholar with Ph.D. degree in the
              concerned/allied/relevant discipline and published work of high
              quality, actively engaged in research with evidence of published
              work with a minimum 10 publications as books and/or
              research/policy papers.

              (ii) A minimum of ten years teaching experience in
              university/college, and/or experience in research at the




                                                                          Page 3 of 22
               University/National level institutions/industries, including
              experience of guiding candidates for research at doctoral level.

              (iii) Contribution to educational innovation, design of new
              curricula and courses, and technology-mediated teaching
              learning process.

              (iv) A minimum score as stipulated in the Academic
              Performance Indicator (API) based performance Based
              Appraisal System (PBAS) (refer to RX 1.4)

                                                 OR

              B. An outstanding professional, with established reputation in
              the relevant field, who has made significant contributions to the
              knowledge in the concerned/allied/relevant discipline, to be
              substantiated by credentials.


                    *****                         *****              *****

                                                                        RX-1.4

                 ACADEMIC PERFORMANCE INDICATORS (API) FOR
                  DIRECT RECRUITMENT/CAREER ADVANCEMENT
                 SCHEME (CAS) PROMOTION OF TEACHERS UNDER
                PERFORMANCE BASED APPRAISAL SYSTEM (PBAS)

              Summary of API Scores

              API scoring will be progressively rolled out for categories I and
              II, beginning with assessment of one year for selection
              committees in 2011-2012, annual averages of two years in
              2012-2013 and so on. Bur for category III, scores will be
              computed for the entire assessment period.

              TABLE 1A-CATEGORY I: Teaching, Learning and Evaluation
              Related Activities.


Sl.                         Nature of Activity                       Maximum
No.                                                                   Score
 1.   Lectures, seminars, tutorials, practicals, contact hours          50
      undertaken as Percentage of lectures allocated*
2.    Lectures or other teaching duties in excess of the UGC norms       10
3.    Preparation and Imparting of knowledge/instruction as per          20
      curriculum; syllabus enrichment by providing additional
      resources to students
4.    Use of participatory and innovative teaching-learning              20
      methodologies; updating of subject content, course
      improvement etc.
5.    Examination duties (invigilation; question paper setting,          25
      evaluation/assessment of answer scripts) as per allotment
      Total Score                                                       125
      Minimum API Score required                                        25




                                                                         Page 4 of 22
                *Ordinarily no points shall be awarded for less than 80% of the
               assigned contact hours undertaken. Any teacher who
               completes the course and take at least 80% of the assigned
               classes shall be awarded 50 points.
               Note: Teachers in Centres that do not have regular teaching
               programmes shall be exempted from minimum API score in
               category I.

               TABLE 1B-CATEGORY I: Teaching, Learning and evaluation
               Related Activities for physical Education and Sports disciplines.



Sl.                               Indicators                                 API Score
No.
1.    Management of Science Education, Physical Education and                Max Score:
      Sports Programme for students (Planning, executing and                 40 points
      evaluating the policies in Science education, Physical
      Education and Sports) (20 points) Lecture cum practice based
      Science demonstration/athlete/sports classes, seminars
      undertaken as percentage of allotted hours (20 points)
2.    Extending services, science education/sports facilities and            Max Score:
      training on holidays to the institutions and organizations.            10 points
3.    Organizing       and      conducting       sports    and     games     Max Score
      competitions/Science              exhibitions         at         the   40 points
      International/National/State/Inter University/Inter Zone Levels
      (25 points)
      Organizing and conducting coaching camps/sports person
      development/training          programmes/Science            training
      programmes (15 points).
4.    Up gradation of scientific and technological knowledge in              Max Score
      Science Education, Physical Education and Sports (5 points)            20 points
      Identifying     scientific/sports     talents     and    Mentoring
      scientific/sports excellence among students (10 points)
5.    Development and maintenance of play fields and other sports            Max Score
      facilities/science education related models/museum etc.                15 points
                                                              Total score    125
                                       Minimum API Score Required             75"




4.             The University Grants Commission (for short „UGC‟) vide Memo

No.F.3-1/2009 dated 30.06.2010 had framed and published the UGC

Regulations on Minimum Qualifications for Appointment of Teachers and

Other Academic Staff in Universities and Colleges and Measures for the

Maintenance of Higher Education, 2010, which provides for the qualifications

for appointment to the Professor (Annexure-11 to the writ petition). Clause

6.2.0 of the said UGC Regulations for Minimum Qualifications for

Appointment of Teachers, 2010 and Table II (c) of Appendix III provide the




                                                                                    Page 5 of 22
 norms for direct recruitment of teacher to different cadres; while Table II (a)

and Table II (b) provide for CAS promotions of teachers in Universities and

Colleges respectively, which accommodate these differences. Clause 6.3.2

further provides that the candidates who do not fulfill the minimum score

requirement under the API scoring system proposed in the Regulations as

per Tables II (a) and (b) of Appendix III or those who obtain less than 50% in

the expert assessment of the selection process will have to be re-assessed

only after a period of one year. The date of promotion shall be the date on

which he/she has successfully got re-assessed. It is clear from the UGC

Regulations for Minimum Qualifications for Appointment of Teachers, 2010,

that Table II (c) of Appendix III shall be followed for direct recruitment of

teachers to different cadres and Tables II (a) and (b) of Appendix III shall be

followed for promotions.



5.            Under Clauses 6.3.2 and 6.3.11, the candidates, who do not

either fulfill the minimum API score in the criteria as per PBAS proforma or

obtain less than 50% in the expert assessment, wherever applicable, such

candidates will be re-assessed only after a minimum period of one year. On

conjoint reading of Clause 6.3.2 and 6.3.11, it appears that those clauses are

applicable only to the promotions and there is no clear clause for direct

recruitment that the candidates should obtain not less than 50% in the expert

assessment of the selection process. It is too late for the day to discuss the

basic rule of interpretation of the Statutes, more particularly, in the given

case. But one has to remember while interpreting one particular section

or/statute, that it is required to see with open eyes where that particular

section appears/ or what is the just foregoing section and also that section or/

statute cannot be read in isolation of the other parts of the chapter of the

Statutes or Act where that particular Statute or/Section appears. It will be




                                                                         Page 6 of 22
 more profitable to quote the clauses (i) 6.2.0; (ii) 6.3.2; (iii) 6.3.10 and; (iv)

6.3.11 and also the Appendix III Table II (c) hereunder:-



              "6.2.0 The minimum norms of Selection Committees and
              Selection Procedures as well as API score requirements for the
              above cadres, either through direct recruitment or through
              Career Advancement Schemes Regulations, shall be similar.
              However, since teachers recruited directly can be from different
              backgrounds and institutions. Table II (c) of Appendix III
              provides norms for direct recruitment of teachers to different
              cadres, while Tables II (a) and Table II (b) provide for CAS
              promotions of teachers in universities and colleges
              respectively, which accommodate these differences.

              6.3.2 Candidates who do not fulfill the minimum score
              requirement under the API Scoring System proposed in the
              Regulations as per Tables II (a and b) of Appendix III or those
              who obtain less than 50% in expert assessment of the selection
              process will have to be reassessed only after a minimum period
              of one year. The date of promotion shall be the date on which
              he/she has successfully got re-assessed.

              6.3.10 Candidates shall offer themselves for assessment for
              promotion, if they fulfill the minimum API scores indicated the
              appropriate API system tables by submitting an application and
              the required PBAS proforma. They can do so three months
              before the due date if they consider themselves eligible.
              Candidates who do not consider themselves eligible can also
              apply at a later date. In any event, the university concerned
              shall send a general circular twice a year calling for applications
              for CAS promotions from eligible candidates.

              6.3.11 In the final assessment, if the candidates do not either
              fulfill the minimum API scores in the criteria as per PBAS
              proforma or obtain less than 50% in expert assessment,
              wherever applicable, such candidates will be reassessed only
              after a minimum period of one year.


                                 APPENDIX-III TABLE-II (c)

              Minimum Scores for APIs for direct recruitment of teachers in
              university departments/colleges, Librarian/Physical Education
              cadres in Universities/Colleges, and weightages in Selection
              Committees to be considered along with other specified
              eligibility qualifications stipulated in the Regulation.



                         Assistant            Associate         Professor/equivalent
                        Professor/       Professor/equivalent     cadres (Stage 5)
                     equivalent cadres     cadres (Stage 4)
                         (Stage 1)




                                                                           Page 7 of 22
      Minimum API           Minimum           Consolidated API       Consolidated API
        Scores         Qualification as     score requirement      score requirement
                      stipulated in these   of 300 points from     of 400 points from
                          regulations       category III of APIs   category III of APIs
    Selection            a) Academic           a) Academic            e) Academic
Committee criteria/       Record and        Background (20%)       Background (20%)
weightages (Total          Research
Weightages=100)          Performance           b) Research             f) Research
                             (50%)          performance based      performance based
                                             on API score and       on API score and
                       b) Assessment of          quality of              quality of
                      Domain knowledge      publications (40%)     publications (40%)
                         and Teaching
                          Skills (30%)       c) Assessment of       g) Assessment of
                                            Domain knowledge       Domain Knowledge
                          c) Interview      and Teaching Skills    and Teaching Skills
                      performance (20%)           (20%)                  (20%)

                                                d) Interview            Interview
                                            performance (20%)      performance (20%)

Note: For Universities/Colleges for which Sixth PRC Awards (vide Appendix 2) are
applicable, Stages 1, 4 and 5 correspond to scales with AGP of Rs.6000, 9000 and
10000 respectively."




6.            The Parliament enacted in the Twenty Fourth Year of the

Republic of India an Act called "The North-Eastern Hill University Act, 1973"

(hereinafter called the said Act of 1973). The Statutes called "North-Eastern

Hill University Statutes" (hereinafter called the Statutes) had been made

under Section 25 of the said Act of 1973. Statute12 of the North Eastern Hills

Statues provides the composition of the Executive Council. The powers and

functions of the Executive Council are provided under Statute 13 of the

Statutes; and the Executive Council has the power to appoint the Professors

under Statute 13 (2)(ii) of the Statutes. Under Statute 20 (5) of the North

Eastern Hills University Statute, the procedures to be followed by a Selection

Committee in making recommendations shall be laid down in the

Ordinances. Para 3 of OE-3 provides that the Selection Committee shall

make recommendations as to the suitability of the candidates referred to it,

for consideration of the Executive Council and para 8 further provides that

every Selection Committee shall be competent to adopt its own procedures

regarding the mode of assessment of the candidates presented before it.




                                                                             Page 8 of 22
 7.            In response to the said advertisement dated 07.12.2011 for

direct recruitment to the post of Professor in SAIF, NEHU, Shillong, the

petitioner applied for the said post of professor in SAIF. On the

recommendations of the screening committee, the respondents called four

candidates including the writ petitioner for interview to be conducted by the

Selection Committee on 20.04.2012. On the date of interview, only the

petitioner was present for the interview and the other three candidates did

not appear for the interview. The Selection Committee summarily come to

the conclusion that the petitioner had "no management experience" and "lack

of knowledge of analytical equipments other than SEM" and based on that,

the Selection Committee had come to the conclusion that the petitioner was

not found suitable for recommendation for direct recruitment to the post of

Professor SAIF.



8.            The petitioner had assailed the selection process of the

Selection Committee by filing a writ petition i.e. WP(C)No.191(SH) of 2012 in

the Gauhati High Court against the present respondents. The Hon‟ble

Gauhati High Court vide judgment and order dated 06.11.2012, had finally

allowed the writ petition with the clear cut findings vide para 11 of the

judgment and order that (i) management experience and knowledge of

analytical equipments other than SEM are not the qualifications stipulated by

the advertisement (ii) the insistence of these qualifications by the Selection

Committee on the pain of rejection of the candidature of the petitioner, would

amount to introduction of additional criteria/qualifications for appointment to

the post in question without any authority of law and (iii) assuming without

admitting that such power is there, selection criteria have to be prescribed in

advance. Para 11 of the judgment and order dated 06.11.2012 (Annexure-4

to the writ petition) read as follows:-




                                                                        Page 9 of 22
 "11. Once it is found that management experience and
knowledge of analytical equipments other than SEM are not the
qualifications stipulated by the advertisement, the insistence of
these qualifications by the Selection Committee on the pain of
rejection of the candidature of the petitioner, would amount to
introduction of additional criteria/qualifications for appointment
to the post in question without any authority of law; this is an
ultra vires action. Even assuming without admitting that such
power is there, selection criteria have to be prescribed in
advance. The issue was reviewed by the Apex Court in K.
Manjusree case (supra) wherein the legal position was
reiterated in the following manner:


       "33. The Resolution dated 30-11-2004 merely adopted
       the procedure prescribed earlier. The previous
       procedure was not to have any minimum marks for
       interview. Therefore, extending the minimum marks
       prescribed for written examination, to interviews, in the
       selection process is impermissible. We may clarify that
       prescription of minimum marks for any interview is not
       illegal. We have no doubt that the authority making rules
       may regulating the selection, can prescribe by rules, the
       minimum marks for both written examination and
       interviews, or prescribes minimum marks for written
       examination, but not for interview, or prescribe minimum
       marks for written examination but not for interview, or
       may not prescribe any minimum marks for either written
       examination or interview. Where the rules do not
       prescribe any procedure, the Selection Committee may
       also prescribe the minimum marks, as stated above. But
       if the Selection Committee wants to prescribe minimum
       marks for interview, it should do so before the
       commencement of the selection process. If the Selection
       Committee prescribed minimum marks only for the
       written examination, before commencement of selection
       process, it cannot either during the selection process or
       after the selection process, add an additional
       requirement that the candidates also should secure
       minimum marks in the interview. What we have found to
       be illegal, is changing the criteria after completion of the
       selection process, when the entire selection proceeded
       on the basis that there will be no minimum marks for the
       interview."

In any view of the matter, I am of the considered view that the
impugned selection process suffers from the vice of
arbitrariness, illegality and/or non-application of mind calling for
the interference of this Court."




                                                            Page 10 of 22
 9.           The Gauhati High Court, after coming to the above findings

vide para 11 of the judgment and order dated 06.11.2012, had set aside the

selection proceedings of the Selection Committee and also subsequent

advertisement dated 28.06.2012 and directed the respondents to consider

afresh the case of the petitioner for appointment to the post of Professor in

SAIF, NEHU strictly in accordance with the criteria and the respective

weightage as prescribed by the extant rules and regulations. Again the

Selection Committee held on 14.02.2013 did not recommend the petitioner

for appointment to the post of Professor in SAIF by direct recruitment. The

said recommendation of the Selection Committee held on 14.02.2013 was

placed before the Executive Council of the University in the 145 th Meeting of

the Executive Council held on 28.03.2012. The Executive Council adopted

the Resolution, which reads as follows:-



             "No:EC:154:2013:6:1(i): The Council noted that, the University
             in compliance of the Order of the Hon‟ble High Court in letter
             and spirit and in adherence to the extant rules and regulations
             of Act/Statute/Ordinance of the University in terms of Sec. 18 of
             the NEHU Act, 1973 and Statute 2(b)(1), (2) and (3) and
             Statute 13(2)(ii), Statute 20(2) and Ordinance OE 3(3) and (10)
             has considered afresh the Candidature of Dr. Sudip Dey for
             appointment to the post of Professor. Dr. Sudip Dey was
             interviewed by duly constituted Selection Committee on 14.3.
             2013 within the stipulated date vide Hon‟ble High Court Order
             dated 17.12.2012. The Executive Council RESOLVED to
             approve the recommendation made by the Selection
             Committee as place in the meeting which is reproduced
             hereunder:

             "The candidate scored 37 out of 80 in expert assessment and
             therefore not recommended."

             UGC Regulation 2010 Clause 6.2.0 prescribes similar norms
             for CAS and direct recruitment. Further Clause 6.3.2 and 6.3.11
             provide that a candidate obtaining score of less than 50% in
             expert    assessment      cannot     be    recommended       for
             promotion/selection.

             In view of the fact that the candidate scored less than the
             minimum prescribed by UGC as well as the Selection
             Committee, the Executive Council RESLOVED not to appoint
             Dr. Sudip Dey as Professor."




                                                                      Page 11 of 22
 10.          It is stated that the petitioner had submitted an application on

03.04.2013 under the RTI Act requesting the respondents for (a) Selection

Committee report for the said post of Professor; (b) Score sheet of the

petitioner (c) Minimum score, if any, needed for selection in direct

recruitment. In response to the said application dated 03.04.2012, the PIO,

NEHU vide letter dated 01.05.2013 informed the petitioner as follows:-



             "(a) That with regard to the query of the petitioner as to the
             minimum score, if any, needed for selection in direct
             recruitment, the information furnished under the RTI Act stated
             as follows:-

             "As per UGC Regulation in the final assessment the candidate
             should obtain minimum 50% in expert assessment."

             (b) That the copy of the selection committee report (Minutes of
             the Selection Committee meeting dated 14.2.2013) stated as
             follows:-

             "... At the outset the committee felt that the Professor in SAIF is
             also expected to be the leader of SAIF. Thus according to the
             criteria in the relevant score card, the committee has fixed a
             minimum of 65/100 in order for the candidate to be considered
             for the selection."

             (c) That as per the copy of the score sheet furnished to the
             petitioner, the selection committee awarded the petitioner the
             following marks:




         Academic        Research       Assessment      Interview         Total marks
        Background     performance        Domain       performance       obtained out of
                       based on API      Knowledge                             100
                      score & quality   and teaching
                      of Publications      skills

        (20 marks)      (40 marks)       (20 marks)     (20 marks)

            15              20              10               7                  52



             (d) That the Score card prepared by the Selection Committee
             made the following remark:

             "The candidate scored less than minimum recommended score
             fixed by the Committee and also UGC."




                                                                      Page 12 of 22
              (e) That the Minutes of the Selection Committee meeting stated
             as follows:-

             "The candidate Dr. Sudip Dey scored 52/100. Hence the
             candidate was not selected for the position...."

             (f) That the Recommendation of the Selection Committee was
             as follows:-

             "The candidate scored 37 out of 80 in the expert assessment
             and therefore not recommended."




11.          Copies of the (i) work-sheet; (ii) score-sheet and; (iii)

proceedings of the Selection Committee are annexed in the present writ

petition. The work-sheet, score-sheet and the proceedings of the Selection

Committee speak three languages for the same selection process inasmuch

as, the work-sheet (recommendation of the Selection Committee) speaks

that the petitioner was not recommended as he secured 37 out of 80 in the

expert assessment, the score-sheet speaks another language that the

candidate secure less than the minimum recommended score fixed by the

Selection Committee and UGC i.e. the minimum of 65/100 and the

proceedings of the Selection Committee again stated that according to the

criteria in the relevant score card, the Committee had fixed a minimum of

65/100 in order for the candidate to be considered for the selection. After

perusal of these copies, this Court put pointed questions to Mr. K Khan,

learned counsel for the respondents to answer correctly the questions (i) at

what stage of the selection process or when did the Selection Committee fix

the minimum score for recommendation of the candidates for direct

recruitment to the post of Professor in SAIF, more particularly, in the given

case, the Hon‟ble Gauhati High Court in the judgment and order dated

06.11.2012, clearly made a direction to the respondents that the selection

criteria has to be prescribed well in advance and also another question (ii)

whether or not the fixation of the minimum score for recommendation of the




                                                                     Page 13 of 22
 candidates was before the selection process? Mr. K Khan, learned counsel

for the respondents in his usual frankness, had submitted that clear

instruction is required from the respondents for answering the questions,

more particularly, "whether or not the fixation of the minimum score for

recommendation of the candidates for direct recruitment was before the

selection process or in the midst of the selection process?" On the next day,

Mr. Khan, learned counsel for the respondents placed before this Court the

original proceedings of the Selection Committee dated 14.02.2013. On bare

perusal of the original proceedings of the Selection Committee, it is crystal

clear that there is no indication that in compliance with the directions of the

Hon‟ble Gauhati High Court in the judgment and order dated 06.11.2012

passed in WP(C)No.191(SH) of 2012, the minimum score of 65/100 had

been prescribed well in advance or in other words, before the selection

process started.



12.          In case of plurality of candidates in a selection process for

direct recruitment, the Selection Committee can recommend the candidates

on the basis of comparative merits of the candidates. In the case of lone

candidate for lone post, the minimum score for recommendation i.e.

minimum qualifications for appointment of the candidate are to be provided

much in advance in strict compliance with the qualifications stipulated in the

advertisement and also the relevant rules and regulations. Fixing of minimum

qualifications for the lone candidate for lone post would amount to fixing or

prescribing qualifications for appointment to that particular post. In this

context, it appears that the respondents had misread the provisions of the

ordinances mentioned above, and also the powers and jurisdictions of the

Executive Council for prescribing the minimum score for the petitioner for

appointment by direct recruitment to the post of Professor in SAIF inasmuch

as, the minimum score prescribed by the Selection Committee would amount




                                                                       Page 14 of 22
 to prescribing the minimum qualifications for appointment to the post of

Professor in SAIF. The Selection Committee should not mix up with its power

under paras 3 & 8 of the OE-2 as to their power for adopting their own

procedures regarding the mode of assessment in plurality of candidates in a

selection process with the one where there is lone candidate in a selection

process for one post. In case of a lone candidate, there is no comparative

assessment of merits and the lone candidate is to be subjected as to whether

the lone candidate had the qualifications as provided in the advertisement

and the relevant rules and regulations and the fixation of minimum score by

the Selection Committee would amount to prescribing the minimum requisite

qualifications of the candidate for which the Executive Committee of NEHU is

the Competent Authority. The prescribing of requisite qualifications is not the

duty of the Selection Committee and it is the duty of the Executive Council

under the said Act of 1973. We may refer to the decision of the Apex Court in

Dr.Krushna Chandra Sahu & Ors vs. State of Orissa & Ors: (1995) 6

SCC 1 that fixation of suitability criteria is the primary duty of the law making

authority and the selection criteria cannot be laid down by the Selection

Board unless specifically authorized. Paras 33, 34, 35 and 36 of the SCC in

Dr. Krushna Chandra Sahu‟s case (Supra) read as follows:-


              "33. The members of the Selection Board or for that matter, any
              other Selection Committee, do not have the jurisdiction to lay
              down the criteria for selection unless they are authorized
              specifically in that regard by the rules made under Article 309. It
              is basically the function of the Rule making authority to provide
              the basis for selection. This Court in State of A.P. v. V.
              Sadanandam:1989 Supp(1) SCC 574: 1989 SCC (L&S) 511:
              (1989) 11 ATC 391 observed as under: (SCC pp. 583-84, para
              17)

                     "We are now only left with the reasoning of the Tribunal
                     that there is no justification for the continuance of the old
                     rule and for personnel belonging to other zones being
                     transferred on promotion to offices in other zones. In
                     drawing such conclusion, the Tribunal has travelled
                     beyond the limits of its jurisdiction. We need only point
                     out that the mode of recruitment and the category from
                     which the recruitment to a service should be made are




                                                                          Page 15 of 22
                    all matters which are exclusively within the domain of the
                   executive. It is not for judicial bodies to sit in judgment
                   over the wisdom of the executive in choosing the mode
                   of recruitment or the categories from which the
                   recruitment should be made as they are matters of policy
                   decision falling exclusively within the purview of the
                   executive."

                                                         (Emphasis supplied)

             34. The Selection Committee does not even have the inherent
             jurisdiction to lay down the norms for selection nor can such
             power be assumed by necessary implication. In P.K.
             Ramachandra lyer v. Union of India: (1984) 2 SCC 141:
             1984 SCC (L&S) 214: (1984) 2 SCR 200, it was observed:
             (SCC pp.180-81, para 44)

                   "By necessary inference, there was no such power in the
                   ASRB to add to the required qualifications. If such power
                   is claimed, it has to be explicit and cannot be read by
                   necessary implication for the obvious reason that such
                   deviation from the rules is likely to cause irreparable and
                   irreversible harm."

             35. Similarly, in Umesh Chandra Shukla v. Union of India:
             (1985) 3 SCC 721: 1985 SCC (L&S) 919: 1985 Supp (2) SCR
             367, it was observed that the Selection Committee does not
             possess any inherent power to lay down its own standards in
             addition to what is prescribed under the Rules. Both these
             decisions were followed in Durgacharan Misra v. State of
             Orissa:(1987) 4 SCC 646: 1988 SCC (L&S)36: (1987) 5 ATC
             148:(1987) 2 UJ (SC) 657 and the limitations of the Selection
             Committee were pointed out that it had no jurisdiction to
             prescribe the minimum marks which a candidate had to secure
             at the viva-voce.

             36. It may be pointed out that rule making function under Article
             309 is legislative and not executive as was laid down by this
             Court in B.S. Yadav v. State of Haryana: 1980 Supp SCC
             524: 1981 SCC (L&S) 343: AIR 1981 SC 561. For this reason
             also, the Selection Committee or the Selection Board cannot be
             held to have jurisdiction to lay down any standard or basis for
             selection as it would amount to legislating a rule of selection."




13.          Not to speak of prudent person, even a layman know quite well

that the rule of game should be prescribed before the game starts and the

rule of game cannot be prescribed in the middle of the game. Taking cues of

the settled position of law, the Hon‟ble Gauhati High Court in the judgment

and order dated 06.11.2012, had already made a clear direction that the




                                                                      Page 16 of 22
 selection criteria had to be prescribed well in advance. Now it is well settled

in the service jurisprudence that the selection process begins with the issue

of advertisement. Regarding this settled position of law, we may refer to the

decision of the Apex Court in A.P. Public Service Commission, Hyderabad

& Anr vs. B. Sarat Chandra & Ors: (1990) 2 SCC 669.




14.          Regarding the settled law that the selection criteria or the rule

of the game had to be prescribed well in advance and the rule of game

cannot be changed when the game is under process. We may refer to the

decisions of the Apex Court in (i) K Manjusree vs State of Andhra Pradesh

& Anr: (2008) 3 SCC 512; (ii) Ramesh Kumar vs. High Court of Delhi &

Anr: (2010) 3 SCC 104 and; (iii) State of Orissa & Anr v. Mamata

Mohanty: (2011) 3 SCC 436. The Apex Court in K Manjusree‟s case (Supra)

held that:


             "33. The Resolution dated 30-11-2004 merely adopted the
             procedure prescribed earlier. The previous procedure was not
             to have any minimum marks for interview. Therefore, extending
             the minimum marks prescribed for written examination, to
             interviews, in the selection process is impermissible. We may
             clarify that prescription of minimum marks for any interview is
             not illegal. We have no doubt that the authority making rules
             may regulating the selection, can prescribe by rules, the
             minimum marks for both written examination and interviews, or
             prescribes minimum marks for written examination, but not for
             interview, or prescribe minimum marks for written examination
             but not for interview, or may not prescribe any minimum marks
             for either written examination or interview. Where the rules do
             not prescribe any procedure, the Selection Committee may also
             prescribe the minimum marks, as stated above. But if the
             Selection Committee wants to prescribe minimum marks for
             interview, it should do so before the commencement of the
             selection process. If the Selection Committee prescribed
             minimum marks only for the written examination, before
             commencement of selection process, it cannot either during the
             selection process or after the selection process, add an
             additional requirement that the candidates also should secure
             minimum marks in the interview. What we have found to be
             illegal, is changing the criteria after completion of the selection
             process, when the entire selection proceeded on the basis that
             there will be no minimum marks for the interview."




                                                                        Page 17 of 22
              The Apex Court in Ramesh Kumar‟s case (Supra) held that:


             "13. In Durgacharan Misra v. State of Orissa: (1987) 4 SCC
             646: 1988 SCC (L&S) 36: (1987) 5 ATC 148: AIR 1987 SC
             2267, this Court considered the Orissa Judicial Service Rules
             which did not provide for prescribing the minimum cut-off marks
             in interview for the purpose of selection. This Court held that in
             absence of the enabling provision for fixation of minimum
             marks in interview would amount to amending the rules itself.
             While deciding the said case, the Court placed reliance upon its
             earlier judgments in B.S. Yadav v. State of Haryana: 1980
             Supp SCC 524: 1981 SCC (L&S) 343: AIR 1981 SC 561; P.K.
             Ramachandra Iyer v Union of India: (1984) 2 SCC 141:
             (1984) SCC (L&S) 214: AIR 1984 SC 541; and Umesh
             Chandra Shukla v. Union of India: (1985) 3 SCC 721: (1985)
             SCC (L&S) 919: AIR 1985 SC 1351, wherein it had been held
             that there was no "inherent jurisdiction" of the Selection
             Committee/Authority to lay down such norms for selection in
             addition to the procedure prescribed by the Rules. Selection is
             to be made giving strict adherence to the statutory provisions
             and if such power i.e. "inherent jurisdiction" is claimed, it has to
             be explicit and cannot be read by necessary implication for the
             obvious reason that such deviation from the rules is likely to
             cause irreparable and irreversible harm.

             14. Similarly, in K Manjusree v. State of A.P.:(2008) 3 SCC
             512: (2008) 1 SCC (L&S) 841: AIR 2008 SC 1470, this Court
             held that selection criteria has to be adopted and declared at
             the time of commencement of the recruitment process. The
             rules of the game cannot be changed after the game is over.
             The competent authority, if the statutory rules do not restrain, is
             fully competent to prescribe the minimum qualifying marks for
             written examination as well as for interview. But such
             prescription must be done at the time of initiation of selection
             process. Change of criteria of selection in the midst of selection
             process is not permissible."

                                                           (emphasis supplied)




15.          Mr. K Khan, learned standing counsel for NEHU at the very

outset put up a very impressive submission that the Court has no power for

judicial review of the academic matters and the Courts are not to sit in appeal

over the opinion of the expert, more particularly, academic matters. But

answer to the submission of Mr. K Khan is that this Court is not sitting in




                                                                         Page 18 of 22
 appeal over the opinion of the Selection Committee but in judicial review, the

Court is confined to the decision making process. It is too late for the day to

questions the settled principles of law that the power of judicial review over

the legislative action and administrative action vested in the High Courts

under Article 226 and in the Supreme Court under Article 32 of the

Constitution of India is an integral and essential feature of the Constitution,

constituting part of its basic structure. For this well settled principle of law, we

may refer to some celebrated cases i.e. (i) Kesavananda Bharati v. State

of Kerela: (1973) 4 SCC 225; and (ii) Minerva Mills Ltd. v. Union of India:

(1980) 3 SCC 625; (the ratio decidendi in those cases are explained and

taught by the Professors for laws to the law students in all the universities,

(iii) Indira Nehru Gandhi v. Raj Narain: 1975 Supp SCC 1; (iv) Kihoto

Hollohan v.Zachillhu: 1992 Supp (2) SCC 651 and; (v) L Chandra Kumar

v. Union of India & Ors: (1997) 3 SCC 261. Paras 73 and 74 of the SCC in

L Chandra Kumar‟s case (Supra) read as follows:-




              "73. We may now analyze certain authorities for the proposition
              that the jurisdiction conferred upon the High Courts and the
              Supreme Court under Articles 226 and 32 of the Constitution
              respectively, is part of the basic structure of the Constitution.
              While expressing his views on the significance of draft Article
              25, which corresponds to the present Article 32 of the
              Constitution, Dr. B.R. Ambedkar, the Chairman of the Drafting
              Committee of the Constituent Assembly stated as follows:
              (CAD, Vol. VII, p.953)



                             "If I was asked to name any particular article in
                             this Constitution as the most important - an article
                             without which this Constitution would be a nullity -
                             I could not refer to any other article except this
                             one. It is the very soul of the Constitution and the
                             very heart of it and I am glad that the House has
                             realized its importance."
                                                              (emphasis added)




                                                                            Page 19 of 22
              74. This statement of Dr. Ambedkar has been specifically
             reiterated in several judgments of this Court to emphasize the
             unique significance attributed to Article 32 in our constitutional
             scheme. [See for instance, Khanna, J in Kesavananda Bharati
             case: (1973) 4 SCC 225 (p.818), Bhagwati, J in Minerva Mills:
             (1980) 3 SCC 625 (p.678), Chandrachud, C.J. in Fertilizer
             Kamgar: (1981) 1 SCC 568 (Para 11), R Misra, J in Sampath
             Kumar: (1987) 1 SCC 124: (1987) 2 ATC 82 (p.137)]"




16.          It is so well settled that the judicial review of the administrative

action is directed against the decision making process. The Apex Court

taking into consideration of what Lord Diplock observed in Council of Civil

Service Unions v. Minister for the Civil Service: (1984) 3 WLR 1174 (HL):

(1984) 3 All ER 935, 950 in Ranjit Thakur v. Union of India & Ors: (1987)

4 SCC 611 held that:


             "25. Judicial review generally speaking, is not directed against
             a decision, but is directed against the "decision making
             process". The question of the choice and quantum of
             punishment is within the jurisdiction and discretion of the Court-
             Martial. But the sentence has to suit the offence and the
             offender. It should not be vindictive or unduly harsh. It should
             not be so disproportionate to the offence as to shock the
             conscience and amount in itself to conclusive evidence of bias.
             The doctrine of proportionality, as part of the concept of judicial
             review, would ensure that even on an aspect which is,
             otherwise, within the exclusive province of the Court- Martial, if
             the decision of the Court even as to sentence is an outrageous
             defiance of logic, then the sentence would not be immune from
             correction. Irrationality and perversity are recognized grounds
             of judicial review. In Council of Civil Service Unions v.
             Minister for the Civil Service, (1984) 3 WLR 1174 (HL):
             (1984) 3 All ER 935, 950 Lord Diplock said:



                    "Judicial Review has I think developed to a stage today
                    when without reiterating any analysis of the steps by
                    which the development has come about, one can
                    conveniently classify under three heads the grounds on
                    which administrative action is subject to control by
                    judicial review. The first ground l would call 'illegality', the
                    second „irrationality' and the third 'procedural
                    impropriety'. That is not to say that further development
                    on a case by case basis may not in course of time add
                    further grounds. I have in mind particularly the possible
                    adoption in the future of the principle of 'proportionality'




                                                                           Page 20 of 22
                     which is recognized in the administrative law of several
                    of our fellow members of the European Economic
                    Community. ....."




17.          The Apex Court reiterated in Sugarbai M. Siddiq & Anr vs.

Ramesh S. Hankare (DEAD) by LRS: (2001) 8 SCC 477 that the power of

judicial review of the High Courts is to the decision making process.

             The Apex Court in State of West Bengal & Ors vs. Committee

for Protection of Democratic Rights, West Bengal & Ors: (2010) 3 SCC

571 held that:



             "51. The Constitution of India expressly confers the power of
             judicial review on this Court and the High Courts under Articles
             32 and 226 respectively. Dr. B.R. Ambedkar described Article
             32 as the very soul of the Constitution - the very heart of it -
             the most important article. By now, it is well settled that the
             power of judicial review, vested in the Supreme Court and the
             High Courts under the said articles of the Constitution, is an
             integral part and essential feature of the Constitution,
             constituting part of its basic structure. Therefore, ordinarily, the
             power of the High Court and this Court to test the constitutional
             validity of legislations can never be ousted or even abridged.
             Moreover, Article 13 of the Constitution not only declares the
             pre-Constitution laws as void to the extent to which they are
             inconsistent with the fundamental rights, it also prohibits the
             State from making a law which either takes away totally or
             abrogates in part a fundamental right. Therefore, judicial review
             of laws is embedded in the Constitution by virtue of Article 13
             read with Articles 32 and 226 of our Constitution."




18.          For the foregoing discussions and reasons, this Court is of the

considered view that the selection process of the Selection Committee held

on 14.02.2013 suffers from inherent and apparent illegalities and called for

interference. Accordingly, the selection process of the Selection Committee

held on 14.02.2013 is hereby set aside and quashed. The Court has no

alternative except to direct the Selection Committee to consider afresh the

case of the petitioner for appointment to the post of Professor in SAIF,




                                                                         Page 21 of 22
 NEHU, Shillong by strictly in accordance to the clear cut findings of the

Hon‟ble Gauhati High Court in the judgment and order dated 06.11.2012

passed in WP(C)No.191(SH) of 2012 and also by correcting the infirmities

and illegalities pointed out by this Court in the above paras in conducting the

selection process within a period of two months from the date of receipt of a

certified copy of this judgment and order.



19.          This Court hopes and trusts that the respondents shall read

and re-read the judgment and order of the Hon‟ble Gauhati High Court dated

06.11.2012 and also this judgment and order. No doubt, the Professors and

the authorities of the NEHU are the members of the intellectual society. One

who had not committed a mistake is yet to be born.



20.          In the result, the writ petition is allowed to the extent indicated

above.



                                                                       JUDGE
Lam




.
Page 22 of 22