Patna High Court
Md. Murshid Alam vs The State Of Bihar & Ors on 27 February, 2015
Author: Mihir Kumar Jha
Bench: Mihir Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.795 of 2013
===========================================================
Md. Murshid Alam Son Of Late Abdul Majeed Resident Of Mohalla - Panchaiti
Akhara, P.S. - Kotwali, District - Gaya
.... .... Petitioner/s
Versus
1. The State Of Bihar Through Its Principal Secretary Human Resources
Development Department, Government Of Bihar, Patna
2. The Director (Administration) Cum Additional Secretary, Education
Department, Government Of Bihar, Patna
3. The Regional Deputy Director Education, Magadh Division, Gaya
4. The District Education Officer, Gaya
.... .... Respondent/s
===========================================================
Appearance :
For the Petitioner/s : Mr. Gautam Kumar Yadav, Adv.
For the Respondent/s : Mr. Sumant Kumar Singh, AC to GA-3
===========================================================
CORAM: HONOURABLE MR. JUSTICE MIHIR KUMAR JHA
ORAL JUDGMENT
Date: 27-02-2015
This case has already been dismissed by an order of this
Court dated 21.1.2014 which reads as follows:-
"Heard learned counsel for the parties.
At the outset, learned counsel for the petitioner had
wanted this case to be adjourned for awaiting the result of
MJC No. 280 of 2012.
This Court, having examined the nature of order
dated 27.9.2011 in CWJC No. 16967 of 2011 out of which the
aforesaid contempt application, MJC No. 280 of 2012 arises,
does not feel any necessity to adjourn the hearing of this case
as nothing actually would turn on the outcome of the contempt
application so far it relates to the result of this writ
application.
In the present case, the order of the competent
authority cancelling the very appointment of the petitioner on
the post of Teacher in a Basic school is in question whereas
Patna High Court CWJC No.795 of 2013 dt.27-02-2015 2
the subject matter of the aforesaid writ application, namely,
CWJC No. 16967 of 2011 disposed of on 27.9.2011 and the
resultant contempt application, MJC No. 280 of 2012, is
totally confined to the claim of promotion of the petitioner on
the basis of his being a validly appointed teacher in a basic
school. Thus, in the considered opinion of this Court, the
result of this writ application may have an important bearing
on the outcome of the pending contempt application but vice
versa is not true.
This Court, therefore, has also heard learned
counsel for the parties on merit of the case and does not find
any flaw in the impugned order passed by the competent
authority which is not only a speaking order but also takes
into account all the relevant facts and law including the
impact of observations and directions given by this Court in
the earlier three writ petitions and two contempt applications
filed by the petitioner.
This Court, therefore, must hold the present writ
application to be wholly without merit. It is, accordingly,
dismissed and the reasoned order, in support of the aforesaid
conclusion of dismissal of this writ application, shall follow on
production of the records of CWJC No. 11755 of 2001, CWJC
No. 7886 of 2002, MJC No. 3047 of 2005, CWJC No. 16967 of
2011 and MJC No. 280 of 2012."
2. At the outset, let it be noted that the records of CWJC
No. 11755 of 2001, MJC No. 3047 of 2005, MJC No. 280 of 2012 and
CWJC No. 16967 of 2011 was made available to this Court by the
office only on 19.12.2014 whereas the records of CWJC No. 7886 of
2002 was made available on 7.1.2015 and this Court, having perused
all of them, is now recording its reasons.
3. The prayer of the petitoiner in this writ application
Patna High Court CWJC No.795 of 2013 dt.27-02-2015 3
reads as follows:-
"(a) To quash the order vide memo no. 283 dated
7.4.2012issued under the signature of Regional Deputy Director Education Magadh Division, Gaya whereby and whereunder the service of the petitioner has been terminated from the date of issuance of the order.
(b) To stay the order vide memo no. 283 dated 7.4.2012 issued under the signature of Regional Deputy Director Education.
(c) To quash the letter vide memo no. 1371 dated 6.6.12 issued by Director (Administration) cum Additional Secretary Education Department Government of Bihar, Patna whereby and whereunder the claim of promotion of petitioner has been rejected without assigning any reason.
(d) To grant all consequential benefit to the petitioner after quashing both the aforesaid order vide memo no. 283 dated 7.4.012 and order vide memo no. 1371 dated 6.6.12."
4. Learned counsel for the petitioner, in support of the aforementioned prayer, has basically concentrated on the aspect that the impugned orders, terminating the services of the petitioner from the post of Assistant Teacher in the government Basic school, Sherghati, is bad both on fact and in law primarily because the respondents have gone to question the events of the year 1988 for holding the appointment of the petitioner to be bad. According to him, the long continuation of the petitioner on the post of Assistant Teacher for more than 24 years by itself would be an important factor to be taken into consideration in determination of the right of the petitioner to continue against the said post as also the consequential benefit of Patna High Court CWJC No.795 of 2013 dt.27-02-2015 4 promotion in the cadre of teachers of Basic school.
5. Learned counsel in this regard has also submitted that the impugned order in fact has been also passed by way of vengeance and retaliation because there was a direction of this Court to consider the case of promotion of the petitioner and when it was not done and the petitioner had filed contempt application, MJC No. 280 of 2012, the respondents have passed the impugned orders to defeat the directions given by this Court in the order dated 27.9.2011 in CWJC No. 16967 of 2011. It was for this reason that the learned counsel for the petitioner had prayed for awaiting the disposal of the pending contempt application, MJC No. 280 of 2012.
6. On the other hand, learned counsel for the State while supporting the impugned order had submitted that the appointment of the petitioner on the post of Assistant Teacher in Basic school was void ab initio and in fact the petitioner has been trying only to continue on the said post of Assistant Teacher by filing one after another writ application and contempt application and thus disabling the authorities to take a final decision. In this regard, he explains that when the last order dated 27.9.2011 was passed in CWJC No. 16967 of 2011 for examining the claim of the petitioner for his promotion in the cadre of teachers of Basic school, the respondents had examined every thing at length and the impugned order, by denying the Patna High Court CWJC No.795 of 2013 dt.27-02-2015 5 promotion to the petitioner, has been passed while holding that very appointment of the petitioner on the post of Assistant Teacher in a Basic school was bad and in fact void ab initio and as such he could not continue on the said post of teacher much less claim promotion.
7. In order to decide the validity of the impugned order dated 7.4.2012 and the consequential order dated 6.6.2012, it thus would be first necessary to take certain relevant facts into consideration. It is not in dispute that the petitioner was initially appointed as a Peon in the office of District Education Officer (D.E.O.) on 23.3.1976 under the 1974 Rules authorizing the Regional Deputy Director of Education (in short 'R.D.D.E.') to appoint Clerk and Peon for the administrative offices of the office of District Education Officer, District Superintendent of Education, Sub- Divisional Education Officer etc. Thus, the petitioner was appointed in the year 1976 in the closed cadre against the post of Peon which had no promotional post save and except the post of Clerk.
8. It is in fact a matter of mystery as to how the petitioner subsequently under an order dated 28.7.1976 got confirmed on the post of Peon in Zila School which is definitely not the cadre post of a Peon appointed initially for the administrative offices of D.E.O., Gaya. The teaching and non-teaching posts of Zila School are governed by the separate rules. It is in this background that this Court Patna High Court CWJC No.795 of 2013 dt.27-02-2015 6 has to also examine the manner of appointment of the petitioner on the post of a Teacher in Basic school on 30.12.1989.
9. Let it be noted that the petitioner was only a matriculate in 1976 and is said to have passed his B.A. examination in 1981, his teachers training course examination in 1985 and his post graduation in 1987. It has to be kept in mind that all these courses and examinations were completed by the petitioner while continuing to work as a Peon in Zila School.
10. In this regard, this Court has found from the records that the petitioner on 22.6.1987 had filed an application for appointment on the post of Teacher and on that the then Cabinet Minister on 2.7.1987 had made an endorsement to Director, Secondary Education that if there be any rule for a qualified Peon to be interviwed, a suitable order may be passed. This becomes more clear from reading of the application dated 22.6.1987 of the petitioner and the order of Minister dated 2.7.1987 which reads as follows:-
^^lsok esa] funs'kd ¼ek-f'k-½
funs'kd Aek0 f'k0A ;fn fu;e gks rks vkns'kiky ds ;ksX;rk dks
ns[krs gq, lk{kkRdkj ds fy;s vkns'k Hkstk
f'k{kk foHkkx] iVukA tk;A
yksds'k ukFk >k
}kjk& mfpr Jksr 2-7-87
fo"k;& f'k{kd in ds fy;s izkFkZuk i=
egk'k;]
lknj fuosnu gS fd fuEukafdr rF;ksa dks vki dh lsok esa j[kus dh lgefr pkgrk gwWA 2- fo'oluh; lw=ksa ls Kki gqvk gS fd mi f'k{kk funs'kd Patna High Court CWJC No.795 of 2013 dt.27-02-2015 7 Aek0 f'k0A iVuk ds i=kad 235 fnukad 7-5-87 ds vuqlkj f'k{kk foHkkx ds dk;kZy; esa fu;qDr Lukrd] izf'kf{kr fyfidksa dh fu;qfDr gsrq lqph Hkstus ds fy;s {ks=h; mi f'k{kk funs'kd dks vuqjks/k fd;k x;k gSA 3- esa 1976 ls ftyk Ldqy x;k esa vkns'kiky ds in ij dk;Z djrk vk jgk gwWA 4- eSua s ex/k fo'ofo|ky; ls vkbZ0,0 ,oa ch0,0 dh ijh{kk,a vPNs vadksa ls ikl fd;k gSA 5- 1982&83 esa eSua s ch0,M0 izFke Js.kh esa ikl fd;k gSA mYys[kuh; gS fd ch0,M0 esa esjk ukekadu ljdkj ds vkns'kkuqlkj fo'ks"k ifjfLFkfr esa fo'ks"k vuqdEik ds vk/kkj ij fd;k x;k FkkA 6- izkpk;Z egksn; }kjk eq>s le; le; ij fyfid ,oa v/;kid dk;Z djus dk vkns'k fn;k tkrk jgk gS vkSj eSus bldh vk'kk dks f'kjks/kk;Z fd;k gSA eq>s iw.kZ fo'okl gS fd fo|ky; ds tks Hkh izkpk;Z gq, os esjs dk;Z ls iw.kZr% lUrq"V jgs gSA 7- eSus f'k{kk foHkkx esa yEch vof/k rd lsok dh gSA eq>s f'k{kds gksus ds lkjs xq.k orZeku gSA vr% Jh eku~ ls uez fuosnu gS fd eq> tSls xjhc vkns'kiky dh n;uh; fLFkfr ij lgkuqHkwfr iwoZd fopkj djrs gq, eq>s f'k{kd ds in ij fu;qDr djus dh d`ik djsaA ,rnFkZ eSa thou Hkj vkidk vkHkkjh jgwaxkA fo'oklHkktu eks0 eqj'khn vkye 22@6@87 vkns'kiky x;k ftyk Ldwy x;kA**
11. It is a matter of record that there was no such Rule and therefore no action was taken for next two years either by Director or any one else in next two years but from the proceedings of the Establisment Committee dated 7.8.1989 headed by R.D.D.E., Gaya, it would also become clear that it was either the Patna High Court CWJC No.795 of 2013 dt.27-02-2015 8 recommendation of the Chief Minister, Secretariat dated 12.5.1989 or the recommendation of the Speaker of Bidhan Sabha which had weighed upon the Committee to take a decision to appoint the petitioner in the Basic school subject to approval of the Director, Secondary Education as would be evident from reading of the proceedings of the Establishment Committee dated 7.8.1989, which reads as follows:-
^^vkt fnukaad 7-8-1989 dks {ks=h; mi f'k{kk funs'kd x;k izeaMy] x;k dh v/;{krk esa izeaMyh; LFkkiuk lfefr dh cSBd gqbZA cSBd esa fuEukafdr inkf/kdkfj;ksa us Hkkx fy;kA 1- {ks=h; mi f'k{kk funs'kd] x;k izeaMy] x;k 2- ftyk f'k{kk inkf/kdkjh] uoknk 3- ftyk f'k{kk inkf/kdkjh] x;k@tgkukckn Jh eq'khZn vkye vkns'kiky] dk;kZy; ftyk Ldwy x;k ds ekeys ij mi f'k{kk funs'kd ¼ek0 f'k0½ fcgkj iVuk ds i=kad 283 fnukad 12-5-1989 rFkk eq[;ea=h lfpoky; dh Kki la[;k 4233839 fnukad 12-5-1989 }kjk Hksts x;s mi lfpo ds i`"Vkadu ;qDr vkosnu ,oa v/;{k fcgkj fo/kku lHkk }kjk dh x;h vuq'kalk dks izeaMyh; lfefr ds le{k j[kk x;k vkSj Jh vkye dh ;ksX;rk dk lgh mi;ksx ds [;ky ls jktdh; cqfu;knh fo|ky; esa lgk;d f'k{kd ds fjDr in ij fu;qfDr ds fy, fu.kZ; fy;k x;kA ysfdu fu;qfDr i= nsus ds iwoZ funs'kky; ls ,rn'ka vuqeksnu izkir djus dk Hkh fu.kZ; fy;k x;kA dkj.k fd fo'ks"k ifjfLFkfr esa bUgsa vkns'k ls f'k{kd ds in ij budh fu;qfDr dk ;g ekeyk gSA budh 'kS{kf.kd ,oa iz'kS{kf.kd ;ksX;rk f'k{kd ds fy, iw.kZr% mi;qDr gSA g0@& ¼,0,u0,e0 dekyy;k½ {ks=h; mi f'k{kk funs'kd ex/k izeaMy] x;kA**
12. There is nothing on record to show that the Director, Patna High Court CWJC No.795 of 2013 dt.27-02-2015 9 Secondary Education had given approvl of the aforesaid decision of the R.D.D.E., Gaya dated 7.8.1989 but surprisingly the R.D.D.E., Gaya on his own had issued the appointment letter of the petitioner dated 30th December, 1989 which this Court had to find from his earlier writ application, CWJC No. 11755 of 2001 and the same reads read as follows:-
^^dk;kZy; {ks=h; mi f'k{kk funs'kd] ex/k ize.My] x;kA dk;kZy; vkns'k ize.Myh; LFkkiuk lfefr ds fu.kZ;kuqlkj Jh eks0 eqj'khn vkye] ,e0,0 iff'kf{kr] vkns'kiky] ftyk Ldwy] x;k dks jktdh; cqfu;knh fo|ky;] 'ksj?kkVh esa lgk;d f'k{kd ds fjDr in ij osrueku 980&10&627&94&970 n0v0 15&860 ds osrueku ds U;wure osru ,oa le; le; ij ljdkj }kjk fu/kkZfjr thou ;kiu HkRrk ij ;ksxnku dh frfFk ls iw.kZ vLFkk;h :i ls fu;qfDr dh tkrh gSA ;g fu;qfDr iw.kZ vLFkkbZ gS rFkk dHkh Hkh fcuk iwoZ lwpuk fn;s ;k dkj.k crk;s lekIr dh tk ldrh gSA g0@& ,0,e0,e0 dekylok] {ks=h; mi f'k{kk funs'kd] ex/k ize.My] x;kA Kkikad 7865 569 x;k] fnukad 30 fnlEcj] 1989 A izfrfyfi ftyk f'k[kk inkf/kdkjh] x;k@izkpk;Z izkFkfed f'k{kd f'k{kk egkfo|ky; 'ksj?kkVh@izkpk;Z] ftyk Ldwy x;k@iz/kkuk/;kid] jktdh; cqfu;kfn fo|ky; 'ksj?kkVh ,oa Jh eqj'khn vkye] vkns'kiky ftyk Ldwy x;k dks lwpukFkZ ,oa vko';d dk;kZFkZ izsf"krA g0@& {ks=h; mi f'k{kk funs'kd] ex/k ize.My] x;kA**
13. As would be apparent, in the initial appointment of the petitioner, the procedure laid down for direct recruitment, namely, Patna High Court CWJC No.795 of 2013 dt.27-02-2015 10 publication of the vacancy in the newspaper, his selection through the Selection Committee and the observance of the rules of reservation and roaster was never followed and he was straightway appointed as a teacher in Basic School which was/is always governed by Statutory Rules providing the manner of appointment and promotion. At that time, the petitioner was appointed as a teacher in Basic School in 1989, the relevant Rule was jktdh; cqfu;knh fo|ky;ksa ds lgk;d f'k{kdksa dh lsok esa laoxhZdj.k fu;qfDr] izksUufr ,oa LFkkukUrj.k fu;ekoyh] 1975. Under this 1975 Rules, the Teachers of Basic school have a divisional cadre and Rule 5 clearly lays down that initial appointment on the post of Assistant Teacher shall be made only by way of direct appointment and, to that extent, Rule 5, being relevant, is quoted hereinbelow:-
^^5-¼1½ jktdh; cqfu;knh fo|ky;ksa ds lgk;d f'k{kdksa ds laoxZ esa lh/kh fu;qfDr dsoy eSfVzd izf'kf{kr ds inksa ij gh gksxhA ¼2½ vkbZ0,0izf'kf{kr ds in eSfVzd izf'kf{kr osrueku ds lgk;d f'k{kdksa ls ojh;rk ,oa n{krk ds vk/kkj ij vkbZ0,0 izf'kf{kr ,oa mij dh ;ksX;rk ds f'k{kdksa esa ls izksUufr }kjk Hkjs tk;saxsA izoj dksfV ds in Hkh osrueku fo'ks"k ds lgk;d f'k{kdksa dh ojh;rk ,oa n{krk ds vk/kkj ij izksUufr }kjk Hkjs tk;saxsA ¼3½ izRa;sd laoxZ esa lgk;d f'k{kdksa dh fu;qfDr ,oa izksUufr fuEufyf[kr lnL;ksa dks feykdj xfBr dh x;h lfefr dh vuq'kalk ij dh tk;sxh%& ¼d½ {ks=h; f'k{kksifuns'kd v/;{k ¼[k½ izeaMy ds rhu ojh;re ftyk f'k{kk inkf/kdkjh lnL; ¼x½ izeaMy ds rhu ojh;re ftyk f'k{kk v/kh{kd lnL; ¼4½ lHkh fu;qfDr;ka ,oa izksUufr;ka izeaMyh; lfefr dh vuq'kalk ij gksaxhA Patna High Court CWJC No.795 of 2013 dt.27-02-2015 11 ¼5½ LFkk;h vkSj vLFkk;h inksa ij fu;qfDr izeaMyh; lfefr }kjk rS;kj dh x;h lwph ds vk/kkj ij l{ke inkf/kdkjh djsaxsA izeaMyh; lfefr le;≤ ij jkT; ljdkj }kjk fofgr vuqns'kksa vkSj ekud ds vuqlkj lwph rS;kj djsxhA ¼6½ izR;sd f'k[kd ds ijh{;eku :i ls nks o"kksZa ds fy, fu;qfDr dh tk;sxhA lh/kh fu;qfDr ds fy, rS;kj fd;s x, mEehnokjksa dh lwph p;u lfefr }kjk ifj;kstuk ds vuqeksnu dh frfFk ls ,d o"kZ ds fy, fof/kekU; gksxhA**
14. It is also significant to state here that on the date the petitioner got appointed as an Assistant Teacher i.e. on 30.12.1989, there was already a ban on making direct appointment on the post of Assistant Teacher in the Basic school under the government order no. 1067 dated 17.8.1988 wherein it was clearly mentioned that any appointment on the post of Assistant Teacher in the Basic school could be made by the R.D.D.E. on the basis of publication of panel based on selection made through interview and also after obtaining prior approval of the Director, Primary Education. To that extent, it would be relevant to quote the aforesaid government instruction contained in letter no. 1067 dated 17.8.1988 which, for the sake of clarity and convenience, is quoted herein below:-
^^ekuo lalk/ku fodkl foHkkx vf/klwpuk] la[;k 8@oh 6&46@84 ek0&1067] fnukad 17 vxLr] 1988 vf/klwpuk la[;k 2412 fnukad 5 uoEcj 1981 esa jktdh; cqfu;knh fo|ky; esa f'k{kdksa dh fu;qfDr ds fy, ftyk f'k{kk v/kh{kd dks vf/kdkj lkSia k x;k Fkk ftlds pyrs ftyk Lrj ij vfu;fer fu;qfDr gksus yxh] [kkldj frjgqr izeaMy] eqtIQjiqj ,oa Nijk esa {ks=h; mi funs'kd ,oa ftyk v/kh{kd }kjk vfu;fer fu;qfDr dh xbZA Patna High Court CWJC No.795 of 2013 dt.27-02-2015 12 bldh tkudkjh foHkkx dks gksus ij foHkkx us vfu;fer fu;qfDr dks jn~n dj fn;k] ftlds pyrs frjgqr izeaMy] eqtIQjiqj ,oa Nijk ds gVk;s x;s f'k{kd U;k;ky; x,A loksZPp U;k;k;y; us vius QSlys esa {ks=h f'k{kk funs'kd dks gh jktdh; cqfu;knh fo|ky; esa f'k{kd ds in ij fu;qfDr gsrq ^^daihVaasV vkSFkfjVh** ekukA ,slh fLFkfr esa foHkkxh; vf/klwpuk la[;k 2412] fnukad 5 uoEcj 1981 esa ftlds dkj.k ftyk f'k{kk v/kh{kd jktdh; cqfu;knh fo|ky; esa Hkh f'k{kdksa dh fu;qfDr djrs Fks] esa la'kks/ku fd;k tkrk gS vkSj vc ;g 'kfDr iwoZ dh Hkkafr lHkh {ks=h; f'k{kk funs'kd dks gh iznku dh tkrh gSA fu;qfDr ds lHkh fu;e ,oa 'krZ iwoZ ds vkns'k la[;k 2749] fnukad 13 uoEcj 1975 esa fu/kkZfjr gSA U;k;ky; dk ;g vkns'k Fkk fd f'k{kdksa dh fu;fer fu;qfDr gsrq ,d foKkiu fudkyk tk;] ftlesa ekey/khu f'k{kdksa dks Hkh volj fn;k tk;A bl vkns'k ds vkyksd esa foHkkx us vius i=kad 1001] fnukad 27 tqykbZ] 1988 }kjk iwjs jkT; ds fy;s foKkiu fudkyk gSA blh dze esa {ks=h;] f'k{kk funs'kd] frjgqr izeaMy] eqtIQjiqj ,oa Nijk dks funs'k fn;k tkrk gS fd ftu f'k{kdksa dks vfu;fer fu;qfDr ds rgr gVk;k x;k] U;k;ky; ds vkns'k ls iwu% dk;Z esa fy;k x;k vFkok tks vcrd dk;Z ij ugha fy;s tk lds os lHkh gVk;s x;s f'k{kd Hkh blesa foKkiu ds rgr vkosnu i= vius vius {ks=h; f'k{kk funs'kd ds dk;kZy; esa fu/kkZfjr frfFk ds Hkhrj nsus ds vf/kdkjh gSa lacaf/kr {ks=h; f'k{kk funs'kd vUrohZ{kk ds vk/kkj ij iSusy rS;kj djsaxs ,oa ml ij funs'kd] izkFkfed f'k{kk&lg&vij lfpo dk vuqeksnu izkIr djus ds i'pkr gh fu;qfDr djsaxsA**
15. Thus on a bare reading of Rule 5 of the 1975 Rules read with government letter dated 17.8.1988, it becomes absolutely clear that the initial appointment of the petitioner on the post of Assistant Teacher in the Basic school on the basis of his working as a Peon in a Zila School was out and out an illegal act and such appointment to the petitioner in the teeth of the constitutional Patna High Court CWJC No.795 of 2013 dt.27-02-2015 13 provision under Article 14 & 16 of the Constitution of India has to be termed as ab initio void.
16. Such appointment, however, made in the field office by R.D.D.E., Gaya, which was never brought to the notice of the Director, Secondary Education at least in the manner prescribed in the aforesaid departmental instruction dated 17.8.1988, was sought to be legalized by the petitioner himself by earning his next promotion in the intermediate trained pay-scale on 26.6.1992 under the orders of the R.D.D.E. again without following the provision of 1975 Rules laying down the manner of promotion only through the prescribed Committee. This becomes again clear from the letter of promotion dated 26/28.7.1992 which, again for the sake of clarity and convenience, is quoted herein below:-
^^dk;kZy; {ks=h; mi f'k{kk funs'kd] ex/k izeaMy] x;k dk;kZy; vkns'k funs'kd izkFkfed f'k{kk&lg&la;qDr lfpo] f'k{kk foHkkx] fcgkj] iVuk ds vkns'k la[;k 1971 fnukad 10-9-86 ,oa foHkkxh; i=kad 2643 fnukad 30-9-86 ds }kjk forrh; o"kZ 1986&87 esa dk;kZfgr f'k{kd dk;kZy;ksa ds vk/kkj ij ,oa funs'kd izkFkfed f'k{kk&lg&vij lfpo] ekuo lalk/ku foHkkx foHkkx] fcgkj iVuk ds Kkikad 45 fnukad 9-1-89 esa fufgr vkns'k ds vkyksd esa ex/k izeaMy ds jktdh; cqfu;knh fo|ky; 'ksj?kkVh esa lgk;d f'k{kd eq'khZn vkye ftUgsa eSfVzd izf'kf{kr dk osrueku izkIr gS] dks mudh ;ksX;rk xksiuh; pfj= iqfLr ,oa ys[kk iqfLrdk ds vk/kkj ij jktdh; cqfu;knh fo|ky; 'ksj?kkVh esa vkbZ0,0 izf'kf{kr f'k{kd ds :i eas osrueku 1400&40&1800&50&2300@& esa i= fuxZr dh frffk 26-6-92 ls izksUufr nh tkrh gSA ,sls vkbZ0,0 izf'kf{kr osrueku esa izksUur f'k{kd dks 12% dk Patna High Court CWJC No.795 of 2013 dt.27-02-2015 14 ykHk ns; ugha gksxkA ,sls vkbZ0,0 izf'kf{kr @lkekU; ;ksX;rk/kkjh f'k{kd ftudk izek.k i= ,oa lsok iqfLrdk dk;kZy; dks izkIr ugha gqvk gS mudh izksUufr dk ekeyk yfEcr j[kk x;k gSA lacaf/kr f'k{kd dk osru fu/kkZj.k iz/kkuk/;kid }kjk muds iwoZ budh 'kS{kf.kd ;ksX;rk laca/kh ewy izek.k&i=ksa dh tkap rFkk v|ksgLrk{kjh ds dk;kZy; }kjk lEiq"V djkdj fu;ekuqlkj osru fu/kkZj.k fd;k tk;xkA u, inLFkkfir fo|ky; vFkok vius fo|ky; esa ;ksxnku ds i'pkr u;s osrueku esa osrukfn dk Hkqxrku gksxkA fdlh izdkj dh =`fV ik, tkus ij vf/kd Hkqxrku dh x;h jkf'k dh olwyh dj yh tk;xhA g0@& fnokdj ikBd] {ks=h; mi f'k{kk funs'kd ex/k izeaMy] x;kA Kkikad 924 x;k] fnukad 26@28 tqykbZ 1992**
17. It is really amazing that the petitioner, who was appointed in the matric trained post of teacher in Basic School on 30.12.1989, was promoted on the I.A. Trained post of teacher in the Basic school in a period of less than three years, to be précise within two years and eight months, though the rules of the government have always been consistent that for earning promotion from matric trained teacher to I.A. trained teacher, a minimum period of eight years is required.
18. What is really more astonishing to note to the petitioner is that the petitioner even without completion of a period of seven years of total service on the post of Teacher in Basic school was granted promotion on the post of B.A. trained teacher in the Basic Patna High Court CWJC No.795 of 2013 dt.27-02-2015 15 school by order dated 27.4.1996. The contents of this letter dated 27.4.1996 would go to show that someone had added with hand that such promotion of the petitioner in the B.A. trained pay-scale was given on the basis of a decision taken by the Establishment Committee in its meeting held on 15.6.1994 i.e. some two years back before the issuance of the order. The said order of promotion of the petitioner in the B.A. trained pay-school dated 27.4.1996 reads as follows:-
^^dk;kZy;] {ks=h; mi f'k{kk funs'kd] ex/k ize.My] x;kA vkns'k funs'kd Aek0f'k0A&lg&la;qDr lfpo] f'k{kk foHkkx] fcgkj] iVuk ds vkns'k la[;k 1971 fnukad 18-9-86 ,oa foHkkxh; i=kad 2643 fnukad 30-9-86 ds }kjk foRrh; o"kZ 1986&87 esas vkoafVr f'k[kd bdkbZ;ksa ds vk/kkj ij ,oa funs'kd izk0 f'k0&lg&vij lfpo] ekuo lalk/ku fodkl foHkkx] fcgkj iVuk ds i=kad 45 fnukad 9-1-89 esa fufgr vkns'k ds vkyksd esa ex/k ize.My ds jktdh; cqfu;knh fo|ky; f'kojrhiqj ctkSjk x;k ds lgk;d f'k{kd@f'kf{kdk Jh eks0 eq'khZn vkye ftUgsa vkbZ0 ,0 izf'kf{kr dk osrueku izkIr gS] dks mudh n{krk] ;ksX;rk xksiuh; pfj= iqfLr rFkk larks"ktud lsok ds vk/kkj ij jktdh; cqfu;kfn fo|ky; f'kojrhiqj ctkSjk x;k esa ch0,0 izf'kf{kr f'k{kd ds :i esa osrueku 1500&50&2150&60&2760@& :i;k esa i= fuxZr dh frfFk ls izksUufr nh tkrh gSA bUgsa izksUufr ds QyLo:i 12% dk ykHk ns; gksxkA fdlh izdkj dh =qfV ik;s tkus ij yh x;h iwjh jkf'k dh olwyh dj yh tk;xhA vkns'k fnukad 15-6-94 dks LFkkiuk lfefr dh cSBd esa fu.kZ; ds vkyksd esa fd;k x;k gSA g0@& {ks=h; mi f'k{kk funs'kd ex/k ize.My] x;kA Kkikad 826 @x;k] fnukad 27 vizhy] 96** Patna High Court CWJC No.795 of 2013 dt.27-02-2015 16 izfrfyfi& ftyk f'k{kk inkf/kdkjh] x;k@vkSjaxkckn@uoknk rFkk tgkukckn] iz/kkuk/;kid jktdh; cqfu;knh fo|ky; f'kojrhiqj ctkSjk] {ks=h; f'k{kk inkf/kdkjh 'ksj?kkVh rFkk dks"kkxkj inkf/kdkjh] x;k] uoknk] tgkukckn] vkSjaxkckn 'ksj?kkVh dks lwpukFkZ ,oa vko';d dk;kZFkZ izsf"krA g0@& 27@4@96 {ks=h; mi f'k{kk funs'kd ex/k ize.My] x;kA**
19. Thus, such illegal promotion earned by the petitioner having come to the knowledge of the successor R.D.D.E., Gaya, a show-cause notice was issued to the petitioner on 24.4.2001 to produce his appointment letter, his educational qualification and his order of promotion so that the legality of the appointment/promotion of the petitioner could be enquired into. The contents of the show-
cause notice dated 24.4.2001 reads as follows:-
^^i=kad 637 izs"kd] dSyk'k pkS/kjh lfefr mi f'k{kk funs'kd] ex/k izeaMy] x;kA lsok esa] Jh eq'khZn vkye] jktdh; cqfu;knh fo|ky; f'kojriqj ctkSjk] x;kA x;k] fnukad 24@4@2001 fo"k;& fu;qfDr i= lsok iath] ;ksX;rk izek.k i= rFkk izksUufr i= tek djus ds lEcU/k esaA egk'k;] mi;qZDr fo"k;d vki ,d i{k ds vUnj v|ksgLrk{kjh dks viuh fu;qfDr i=] lsok iath] 'kS{kf.kd ;ksX;rk izek.k i=] izksUufr vkns'k i= Patna High Court CWJC No.795 of 2013 dt.27-02-2015 17 tek djsa vkSj ftlesa vkidh fu;qfDr vkSj izksUufr dh oS?krk dh tkap dh tk ldsA v/;kof/k vkidk Jh eq'khZn vkye jk0 cqfu;knh fo|ky; f'kojriqj ctkSjk] x;kA osru vxys vkns'k rd LFkfxr fd;k tkrk gS D;ksafd vkidh fu;qfDr laca/kh voS|rk dh ckr izdk'k esa vk;h gSA ;fn vki ,d i{k ds vUnj lEcfU/kr vfHkys[k tek ugha djsaxs rks vkids fo:n~/k foHkkxh; dkjZokbZ vkidh fu;qfDr dks voS/k ekurs gq, vkjEHk dj nh tk;sxh rFkk vkids uke izkFkfedh ntZ djk nh tk;sxhA bls vR;ko';d le>ksa vkSj xEHkhjrk ls ysaA fo'oklHkktu g0@& 24@4@2001 AdSyk'k pkS/kjhA {ks=h; mi f'k{kk funs'kd ex/k izeaMy] x;kA Kkikad 637 x;k] fnukad 24@4@2001 izfrfyfi& ftyk f'k{kk inkf/kdkjh] x;k@dks"kkxkj inkf/kdkjh] x;k@'ksj?kkVh@Vsdkjh rFkk voj izeaMy f'k{kk inkf/kdkjh Alacaf/krA dks lwpukFkZ vkSj vko';d dk;kFkZ izsf"krA g0@& 24@4@2001 AdSyk'k pkS/kjhA {ks=h; mi f'k{kk funs'kd ex/k izeaMy] x;kA**
20. As a matter of fact, when the petitioner had not complied with the aforesaid order of the R.D.D.E., Gaya dated 24.4.2001 and did not produce his appointment letter and other documents directed to be produced by him, his payment of salary had been withheld on 24.4.2001 by the order of the R.D.D.E., Gaya Patna High Court CWJC No.795 of 2013 dt.27-02-2015 18 contained in letter no. 637 dated 24.4.2001 whereafter only he had submitted his documents on 3.5.2001 and thus the embargo on the payment of salary was lifted by order dated 22.5.2001. Eventually, the R.D.D.E., Gaya having enquired into the nature of appointment of the petitioner on the basis of his appointment letter as also his order of promotion had passed an order on 2.6.2001 cancelling both the promotion in the I.A. trained pay-scale and B.A. trained pay-scale as also directing for recovery of the excess salary earned by him on account of both the aforesaid promotions. The contents of the order dated 2.6.2001 passed by the R.D.D.E., Gaya cancelling the promotions of the petitioner in the I.A. and B.A. trained pay-scale in the Basic school itself depict the gross illegality which was committed in the promotion of the petitioner which, being relevant, is quoted herein below:-
^^dk;kZy; {ks=h; mi f'k{kk funs'kd] ex/k izeaMy] x;kA dk;kZy; vkns'k Jh eq'khZn vkye lgk;d f'k{kd] jktdh; cqfu;knh fo|ky;] f'kojriqj ctkSjk] x;k ftldk osru dk;kZy; ds Kkikad 637 fnukad 24@4@2001 ds }kjk LFkfxr djrs gq, muls izksUufr ls lacaf/kr vfHkys[k 'kSf{kd ;ksX;rk izek.k i= ;ksX;rk dh ekax dh xbZ Fkh ls tek fd;kA vfHkys[kksa dk dk;kZy; Lrj ij feyku fd;k x;kA ekuuh; mPp U;k;ky; esa nk;j lh0MCyw0ts0lh0 ua0 1296@96 esa 19-11-96 dks ikfjr vkns'k ,oa funs'kd AizkFkfed f'k{kkA fcgkj] iVuk ds Kkikad 151 fnukad 1-3-2000 ds vkns'k ds vkyksd esa ex/k izeaMy ds jktdh; cqfu;knh fo|ky; ds lgk;d f'k{kdksa dh ojh;rk lwph jksLVj fcUnq fpfUgr djrs crk;h x;h rFkk ojh;rk lwph dks Patna High Court CWJC No.795 of 2013 dt.27-02-2015 19 izeaMy Lrjh; izksUufr lfefr dh 11-12-2000 dh cSBd esa loZ lEefr ls ikl fd;k x;kA ojh;rk lwph ds vk/kkj eks0 eq'khZn vkye dk dzekad 177 gSA tcfd dqy dqy ojh;rk dk dzekd 179 gSA ojh;rk ds dze esa bl izeaMy eas 70 f'k{kdksa dks vkbZ0 ,0 izf'kf{kr dk osrueku nsuk gS ftlesa 9 $ 9 = 18 vuqlwfpr tkfr ds fy;s vkjf{kr gSA f}rh; Lukrd dh 35 inksa ij izksUur djuk gS ftlesa 09 in vuqlwfpr tkfr ds fy;s vkjf{kr gSAa ftlesa ls miyC/k vuqlwfpr tkfr ds f'k{kdksa ds izksUufr dj fn;k x;k gsA yksx tkap ds fy, fn;k x;k gSA bl vk/kkj ij lfefr vkbZ0 ,0 izf'kf{kr ds osrueku eas A4A dzekad rd ds f'k{kd vkrs gsSaA ftudh fu;qfDr 1@9@07 rd gks x;h gS vkSj Lukrd izf'kf{kr dk osrueku dzekad 03 rd mi;qZDr vgZrk j[kus okys f'k{kdksa dks fn;k x;k gSA futdh fu;qfDr 22@11@81 rd gqbZ gS vkSj blds iwoZ izf'k{k.k izkIr dj fy;s gSA leh{kksijkUr ;g tk;k x;k fd eks0 eq'khZn vkye] lgk;d f'k{kd] jktdh; cqfu;knh fo|ky;] f'kojrhiqj ctkSjk] x;k dk uke u rks vkbZ0 ,0 izf'kf{kr ds osrueku esa vkrk gS vkSj u rks ch0,0 esa D;ksafd budh 31@12@89 fn[kk;h x;h gSA vr% buds vkbZ0,0 ,oa ch0 ,0 izf'kf{kr dk osrueku Hkqry{kh izHkko ls jn~n fd;k tkrk gSA rFkk eSfVzd izf'kf{kr dk osrueku esa osru fu/kkZj.k djus dk vkns'k fn;k tkrk gSA ;g fd vkbZ0,0 ,oa ch0,0 izf'kf{kr dk eks0 eq'khZn vkye] lgk;d f'k{kd] jktdh; cqfu;knh fo|ky;] f'kojrhiqj] ctkSjk x;k ftUgsa fcuk eki n.M dk osru fn;k x;k gS vkSj izksUufr ds QyLo:i of.kZr osrueku ds :i esa tks jkf'k yh xbZ gSA mls bl dk;kZy; ds i=kad 924 fnukad 26@8@92 ,oa 826 fnukad 27@4@96 ds }kjk izksUufr esa fn;s x;s 'krZ ds vuqlkj ,d eq'r olwy djus dk izko/kku fd;k x;k FkkA fdUrq f'k{kd dh vkfFkZd fLFkfr dks /;ku esa j[krs gq, mls 20 AchlA fdzLrksa esa olwy djus dk funs'k fn;k tkrk gSA** g0@&dSyk'k pkS/kjh {ks=h; mi f'k{kk funs'kd] ec/k ize.My] x;kA Kkikad 873 x;k] fnukad 02 lu~ 2001 izfrfyfi& vk;qDr ex/k izeaMy] x;k@ftyk f'k{kk inkf/kdkjh] Patna High Court CWJC No.795 of 2013 dt.27-02-2015 20 x;k@ mi dks"kkxkj inkf/kdkjh] 'ksj/kkVh@voj izeaMy f'k{kk inkf/kdkjh] 'ksj?kkVh@{ks= f'k{kk inkf/kdkjh] 'ksj?kkVh@lacaf/kr iz/kkuk/;kid@lgk;d f'k{kd dks lwpuk ,oa vko';d dk;kZFkZ izsf"krA g0@& {ks=h; mi f'k{kk funs'kd] ec/k ize.My] x;kA**
21. This order dated 2.6.2001 started the litigation when the petitioner on 6.9.2001 had filed his first writ application, CWJC No. 11755 of 2001 in which the prayer of the petitioner had read as follows:-
"1(i) To issue an appropriate writ order of direction commanding the respondents to quash the office order dated 2.6.2001 (Annexure-6) as contained in memo no. 873 whereby and whereunder the I.A. Trained and B.A. Trained Scale of the petitioner has been cancelled and also has been order for recovery of the excess payment within 20 equal installments.
(ii) To issue an appropriate writ order or direction commanding the respondents to allow the petitioner to get the scale of B.A. Trained teacher with all consequential benefits.
(iii) To direct the respondents to pay the salaries of the petitioner period from May to till date."
22. In that writ application, though this Court had passed an interim order on 28.9.2001 staying the operation of the order dated 2.6.2001 but, later on, the R.D.D.E., Gaya had filed his counter affidavit on 21.1.2002 wherein he had sought to justify the impugned order dated 2.6.2001 by taking the following plea:-
"6. That it is relevant to mention here that the order of the Patna High Court CWJC No.795 of 2013 dt.27-02-2015 21 then R.D.D.E., Magadh Division, Gaya vide memo no. 873 dated 02.06.2001 is reasoned order and by that order the promotion of the petitioner to I.A. trained and B.A. trained scale has been withheld and illegal withdrawal from the treasury has to be checked and the memo no. 873 dated 02.06.2001 (Annexure-6 of the writ petition) is a step to correct the earlier order and thus check the illegal withdrawal.
7. That it is relevant to mention that the promotion to petition will be given if his position vis a vis other assistant teachers in the gradation list provides for that,. As per things stand now his position is quitet below in the gradation list. Hence a relief sought is denied.
8. That it is relevant to mention here that the new gradation list itself reveals that the petitioner is quite junior to get I.A. trained and B.A. trained scale. It is relevant to state that gradation list is approved by establishment Committee.
9. That it is relevant to mention here that the promotion given is withheld by a reasoned order and after show cause the petitioner is not at all entitled to get the benefit of higher pay scale according to the gradation list.
10. That it is relevant to mention here that after the completion of the gradation list, a thorough enquiry has been made and all the persons who have got promotion illegally show cause has been issued and departmental proceeding is being initiated.
11. That it is relevant to mention here that any promotion without considering the gradation/seniority list is not in accordance with rule. Hence the promotion thus, petitioner got is illegal and has been withdrawn by the then R.D.D.E. by assigning reasons.
12. That it is relevant to mention here that show cause has Patna High Court CWJC No.795 of 2013 dt.27-02-2015 22 been issued vide memo no. 1956 dated 30.12.2002 to Smt. Kamla Sinha regarding her promotion and thus accordingly proper and just action will be taken after getting the explanation from Smt. Kamla Sinha Moreover similar matter of this nature is also being investigated.
13. That it is relevant to mention here that a thorough enquiry is being made a any irregularity found will be dealt according to rule. It is obvious that the petitioner position visa a vis other assistant teacher of Govt. Basic school is quite below in the seniority list. Hence he is not suitable for promotion mere qualification is not considered in promotion rather seniority is also considered."
23. After filing of the said counter affidavit, learned counsel for the petitioner appearing in CWJC No. 11755 of 2001 had taken time to file reply to the counter affidavit as is recorded in the order dated 21.1.2002 but, then, ultimately this writ application was dismissed for default on 12.7.2005 and hence the interim order passed by this Court staying the operation of the interim order dated 28.9.2001 had automatically come to an end.
24. Let it be noted that the petitioner had also filed a restoration application on 17.11.2005 being MJC No. 3047 of 2005 but the same was also dismissed for default by an order dated 7.3.2012.
25. It is equally important to note here that during pendency of CWJC No. 11755 of 2001 and in fact after filing of the Patna High Court CWJC No.795 of 2013 dt.27-02-2015 23 counter affidavit by R.D.D.E., Gaya, the petitioner had filed another writ application, CWJC No. 7886 of 2002 wherein he had assailed the gradation list of the teachers of Basic school of Magadh Division dated 11.12.2000 in which his name was placed at serial no. 177. What is very significant to be noted herein is that in the subsequent writ application filed by him on 15.7.2002 during pendency of CWJC No. 11755 of 2001, he had withheld the information about filing of the earlier writ application, inasmuch as, it was stated that the petitioner had not moved this Court in the subject matter of the writ application by conveniently either ignoring or misleading the fact that his seniority in the gradation list of the teacher of Basic school was wholly dependent on the outcome of the impugned order dated 2.6.2001 cancelling the promotion both in the I.A. & B.A. trained pay-scale. This writ application also had remained pending from 15.7.2002 and was ultimately dismissed on 14.7.2010 as having become infructuous on the submission made by the learned counsel for the petitioner in CWJC No. 7886 of 2002 that the grievance of the petitioner in the meantime had been redressed.
26. As noted above, the petitioner was while aware of the fact that his first writ application, CWJC No. 11755 of 2001 had already been dismissed on 12.5.2005 and the restoration application MJC No. 3047 of 2005 was pending on the day, his counsel had Patna High Court CWJC No.795 of 2013 dt.27-02-2015 24 sought to withdraw the second writ application, CWJC No. 7886 of 2002 under an order of this Court dated 14.7.2010 but, then, the petitioner seems to be a veteran litigant who again suppressed this fact even while seeking to withdraw his second writ application. Thus, after disposal of the second writ application filed by the petitioner on 14.7.2010, an enquiry was made with regard to nature of appointment of the petitioner on the post of Teacher in the Basic school and the R.D.D.E., Gaya, by his letter dated 4.4.2011, had reported the entire matter to the Director, Primary Education with regard to illegality in the very appointment of the petitioner on the post of Assistant Teacher in Basic school by pointing out that the petitioner was a Peon in Zila School and could never be appointed as a Teacher in Basic school and that too by way of direct appointment even when a specific prior approval of the Director, Primary Education as per the government instruction dated 17.8.1989.
27. As a matter of fact, a show-cause notice was also issued to the petitioner on 4.4.2011 which reads as follows:-
^^i=kad 363 @ izs"kd] nso'khy] {ks=h; f'k{kk mi funs'kd ex/k izeaMy] x;kA lsok esa] Jh eq'khZn vkye] lgk;d f'k{kd] jktdh; cqfu;knh fo|ky;] 'ksj?kkVh] Ax;kA x;k] fnukad 4 vizhy] 2011 fo"k;& voS/k ,oa vfu;fer fu;qfDr ds lacas/k esa Li"Vhdj.k lefiZr djus ds laca/k esaA Patna High Court CWJC No.795 of 2013 dt.27-02-2015 25 egk'k;] mi;qZDr fo"k; ds laca/k es ftyk f'k{kk inkf/kdkjh] x;k ds i=kad 733 fnukad 01@4@2011 }kjk izkIr izfrosnukuqlkj {ks=h; f'k{kk mi funs'kd] ex/k izeaMy] x;k ds Kkikad 7865&69 fnukad 30@12@89 }kjk lgk;d f'k{kd ds fu;qfDr i= esa vafdr gS fd izeaMyh; LFkkiuk lfefr ds fu.kZ;kuqlkj Jh eks0 eq'khZn vkye] ,e0,0 izf'kf{kr vkns'kiky] ftyk Ldwy x;k dks jktdh; cqfu;knh fo|ky;] 'ksj?kkVh Ax;ka esa lgk;d f'k{kd ds fjDr in ij osrueku 680&10&620&15&770 n0 v0&15&860@& ds osrueku esa U;wure osru ,oa le; le; ij ljdkj }kjk fu/kkZfjr thou ;kiu HkRrk ij ;ksxnku dh frfFk ls iw.kZ vLFkk;h :i ls fu;qfDr dh tkrh gSa fu;qfDr i= esa ;g Hkh 'kfDr gS fd ;g fu;qfDr iw.kZ vLFkk;h gS rFkk fdlh Hkh le; iwoZ lwpuk fn;s ;k dkj.k crk;s lekIr dh tk ldrh gSA foHkkxh; vf/klwpuk la[;k&1067 fnukad 17@8@88 ds }kjk ;g izko/kku fd;k x;k Fkk fd jktdh; cqfu;knh fo|ky;ksa esa f'k{kd ds in ij fu;qfw Dr gsrq iwoZ esa i=kad 1001 fnukad 27@7@88 ds }kjk iwjs jkT; ds fy, tks foKkiu izdkf'kr fd;k x;k Fkk] mlds vkyksd esa lacaf/kr {ks=h; f'k{kk mi funs'kd] vUrohZ{kk ds vk/kkj ij iSuy rS;kj djsaxs ,oa ml ij funs'kd izkFkfed f'k{kk&lg&vou lfpo] dk vuqeksnu izkIr djus ds i'pkr~~ gh fu;qfDr djsaxsA bl dze esa funs'kd] AizkFkfed f'k{kkA&lg&fo'ks"k lfpo us vius i=kad 08@e0&43@96&1121 fnukad 18@12@96 tks {ks=h; f'k{kk mi funs'kd] nf{k.kh NksVkukxiwj] izeaMy] jkaph@ex/k izeaMy] x;k ,oa mRrjh NksVkukxiqj izeaMy gtkjhckx dks lEcksf/kr gS] vkSj ftlesa i=kad 1155 fnukad 20@10@92] i=kad 5296 fnukad 23@8@93] i=kad 52 fnukad 24@6@92 ,oa i=kad 1768 fnukad 18@7@92 dk mYys[k fd;k x;k gS] esa vafdr fd;k x;k gS fd jktdh; cqfu;knh fo|ky; esa lgk;d f'k{kd ds in ij eSfVzd izf'kf{kr osrueku esa fjDr inksa ij fu;qfDr ds fy, vuqeksnu gsrq izkIr izrh{kd lwph dh tkaap dh xbZ Fkh[ ftlesa fuEukafdr =qfV;ka ik;h x;h FkhA A1A nf{k.kh NksVkukxziqj] mRrjh NksVkukxiqj ,oa ex/k izeaMy] Patna High Court CWJC No.795 of 2013 dt.27-02-2015 26 dh izrh{kd lwph foHkkxh; fu;eksa ,oa izfdz;kvksa ds vuqlkj ugha cuk;h x;h FkhA A2A ex/k izeaMy dh izrh{kd lwph esa vkj{k.k fu;eksa dk iw.kZr% ikyu ugha fd;k x;k FkkA mi;qZDr i= esa mijksDr fVIif.k;ksa ds lkFk gh ;g mYys[k Hkh fd;k x;k; gS fd of.kZr ifjfLFkfr;ksa ds vkyksd esa foHkkx }kjk fof/k ijke'kZ ysus ds ckn lE;d fopkjksijkUr mijksDr izrh{kd lwph@iwjd izrh{kd lwph vuqeksfnr ugha djus dk fu.kZ; fy;k x;k gSA mi;qZDr ifjfLFkfr ds vk/kkj ij vkidh fu;qfDr dh oS/krk ds laca/k esa fu;qfDr gsrq ljdkjh fu;eksa dk ikyu ugha fd, tkus] fcuk foKkiu] fcuk lk{kkRdkj] fcuk jksLVj Dyh;jsUl] fcuk izrh{kd lwph ds fd, tkus ,oa rRle; ex/k izeaMy ls vuqeksnu gsrq funs'kd AizkFkfed f'k{kkA&lg&fo'ks"k lfpo] dks Hksth x;h lwph ds vuqeksnu ugha fd, tkus ds vk/kkj ij vkidh fu;qfDr voS/k gksus ds dkj.k vkidks lsok esa cuk, j[kus dk dksbZ vkSfpR; ugha gSA vr% mijksDr ifjisz{; esa vki Li"V djsa fd D;ksa ugha vkidh fu;qfDr jn~n djrs gq, lsok lekIr dj nh tk;A viuk vLi"Bhdj.k ,d i{k ds vUnj v|ksgLrk{kjh dks lefiZr djuk lqfuf'pr djsa rkfd vxzsRrj dkjZokbZ dh tk ldsA vkidks mi;qZDr i=ksa dh izfr miyC/k djk;h tk jgh gSA vuqyXud&;Fkksifj fo'oklHkktu g0@& 4@4@11 {ks=h; f'k{kk mi funs'kd] ex/k izeaMy] x;kA**
28. The petitioner in his reply dated 15.4.2011 had come out with an explanation that he was actually promoted by way of appointment in Basic school on 30.12.1989 and such promotion was permissible because Zila School and Basic School had a common cadre of Class-4 employees and the petitioner could earn promotion on the post of Teacher from the post of Peon. On such show-cause Patna High Court CWJC No.795 of 2013 dt.27-02-2015 27 reply of the petitioner, the R.D.D.E., Gaya had conducted hearing on 10.6.2011 but, the petitioner could not lead satisfactory evidence for justifying his appointment on the post of teacher in Basic school and had sought for time and again on 18.6.2011, when he had appeared before the R.D.D.E., Gaya for hearing, he had again sought adjournment for producing evidence.
29. Having thus taken time before the R.D.D.E., Gaya in the matter of justifying the appointment on the post of teacher in the Basic school, he had in the meantime filed CWJC No. 16967 of 2011 in which again he had suppressed all these facts and had made a simple prayer for his promotion from lower subordinate education service to subordinate education service. Let it be noted that the promotion to a teacher of Basic school whose appointment itself on the post of Teacher in Basic school was under cloud and was subject matter of a show-cause notice before the R.D.D.E., Gaya dated 4.4.2011 was simply not possible but, this Court, in absence of the prior information given by the petitioner, had disposed of the writ application, CWJC No. 16967 of 2011 on the very first day of its hearing on 27.9.2011 by relying on the averments made by the petitioner in the writ application wherein the Director, Primary Education was directed to look into the matter and pass its appropriate order with regard to the claim of promotion of the petitioner. Patna High Court CWJC No.795 of 2013 dt.27-02-2015 28
30. Thus, the reference already made by the R.D.D.E., Gaya vide his letter dated 4.4.2011 as also the direction of this Court in the order dated 27.9.2011 in the third writ application of the petitioner, CWJC No. 16967 of 2011 became a reason for the authorities to look into the matter in detail and that is how by an order dated 15.2.2012, the Director, Primary Education had asked the R.D.D.E., Gaya to complete the enquiry whereafter a fresh show- cause notice was given to the petitioner on 23.2.2012 and the petitioner had filed his show-cause reply on 2.3.2012 and supplementary show-cause reply on 15.3.2012.
31. In order to appreciate the fact that the petitioner was made fully aware of the nature of illegality in his initial appointment, it would be also relevant to reproduce the show-cause notice dated 23.2.2012 issued by the R.D.D.E., Gaya to the petitioner which reads as follows:-
^^iss"kd] jkt eqdwy] {ks=h; f'k{kk mi funs'kd] ex/k ize.My] x;kA lsok esa] eks0 eq'khZn vkye] lgk;d f'k{kd] jktdh; vH;kl cqfu;knh fo|ky;] 'ksj?kkVh] x;kA x;k] fnukad Qjojh 2012 fo"k;& eks0 eq'khZn vkye] lgk;d f'k{kd] jktdh; vH;kl Patna High Court CWJC No.795 of 2013 dt.27-02-2015 29 cqfu;knh fo|ky;] 'ksj?kkVh&x;k ds fuEu voj f'k{kk lsok lEoxZr ds voj f'k{kk lsok ¼izk0 'kk0½ esa izksUufr laca/kh nkoksa ds lEcU/k esaA egk'k;] mi;qZDr fo"k;d funs'kd ¼iz'kklu½ lg vij lfpo] f'k{kk foHkkx] fcgkj iVuk ds i=kad 2@,e 12&220@11&367 fnukad 15-02-2012 ds vkyksd esa dguk gS fd lgk;d f'k{kd ds in ij vkidh fu;qfDr dh oS/krk ls lacaf/kr dh tk jgh tkap ds dze esa fu/kkZfjr lquokbZ fnukad 10@06@2011 ,oa fnukad 18@06@2011 esa vkius vkns'kiky ls jktdh; cqfu;knh fo|ky; esa lgk;d f'k{kd ds in ij lh/kh fu;qfDr@izksUufr gsrq fofgr izko/kku laca/kh i= miyC/k djkus dk vk'oklu fn;k Fkk] blds ckotwn vkius vkt rd mDr i= dks miyC/k ugha djk;k gSA bl dze esa vkids }kjk cjrh xbZ f'kfFkyrk ,oa mnklhurk ls ;g ifjyf{kr gksrk gS fd fcuk fdlh fu;e ,oa izko/kku ds gh jktdh; cqfu;knh fo|ky; esa lgk;d f'k{kd ds in ij vki inLFk gSA lgk;d f'k{kd ds in ij vkidh ;g fu;qfDr fcuk foKkiu ds@fcuk lk{kkRdkj ds@fcuk jksLVj Dyh;jsal ds@fcuk iSuy ds dh x;h gS rFkk vkids }kjk vkns'kiky ds in ij ljdkjh lsok es jgrs gq, fcuk l{ke inkf/kdkjh ls vuqefr izkIr fd, gh 'kS{kf.kd ,oa iz'kS{kf.kd ;ksX;rk ds c<+k;s tkus ,oa bl vof/k esa fu;fer :i ls csrukfn dks izkir djrs jgus ds dkj.k ;g Li"V gksrk gS fd jktdh; cqfu;knh fo|ky; esa vkidh fu;qfDr@izksUufr ,oa inLFkkiu esas fdlh Hkh foHkkxh; ,oa ljdkjh fu;e@izko/kku dk ikyu ugha fd;k x;k gSA mi;qZDr ifjizs{; esa vkidh fu;qfDr vfu;fer ik, tkus ds dkj.k jktdh; cqfu;knh fo|ky; esa lgk;d f'k{kd ds in ij vkids cus jgus dk dksbZ vkSfpR; ugha gS Qyr% vki Li"V djsa fd D;ksa ugh vkidh lsok vfu;fer ik, tkus dkj.k lekIr dj nh tk;A vr% vki viuk Li"Vhdj.k i= izkfIr ds ,d i{k ds vUnj viuk i{k j[kus gsrw viuk dFku dh iqf"V esa LovfHkizekf.kr lk{; ds lkFk v|ksgLrk{kjh dks lefiZr djuk lqfuf'pr djsa vU;Fkk bl fLFkfr es ekuk tk;xk fd vkidks vius i{k esa dqN ugha dguk gS] rRi'pkr ,d rjQk fu.kZ; ysus dh ck/;rk bUgsa vkidks ekU; gksxkA lwpukFkZ ,oa vko';d dk;kZFkZA Patna High Court CWJC No.795 of 2013 dt.27-02-2015 30 fo'oklHkktu g0@& vLi"V {ks=h; f'k{kk mi funs'kd ex/k izeaMy] x;kA**
32. It has to be kept in mind that the petitioner in his reply could not produce any evidence that his appointment on the post of Teacher in Basic school was valid and legal, inasmuch as, all that he had said in his reply dated 15.3.2012 was as follows:-
^^isz"kd {ks=h; mi f'k{kk funs'kd ex/k ize.My] x;kA fo"k;& fuEu voj f'k{kk lsok lEoxZ ls voj f'k{kk lsok ¼izkFkfed f'k{kk½ esa izksUufr ds lEcU/k esaA egk'k;] mi;qZDr fo"k;d Hkonh; i=kad 132] fnukad 23-02-2012 ds }kjk fn;s x;s funs'k ds vuqikyu ds dze esa viuh fu;qfDr ds lEcU/k esa Li"Vhdj.k fuEu esa :is.k Hkonh; lsok esa lefiZr dj jgk gwWA vaduh; gS fd Hkonh; dk;kZy; ds i=kad 363 fnukad 04-04- 2011 }kjk fn;s x;s funs'k ds vkyksd esa Li"Vhdj.k lfgr okafnr dkxtkr fnukad 18-04-2011 dks Hkonh; dk;kZy; esa lefiZr dj pqdk gwWA ftldh izkfIr jlhn dh Nk;k izfr voyksdukFkZ layXu gSA iqu% fnukad 10-06-2011 ,oa 18-06-2011 dks lquokbZ ds dze esa Hkh fu;qfDr ds lEcfU/kr okafNr dkxtkrk lefiZr fd;k gwWA ftldh izkfIr jlhn dh Nk;k izfr layXu gSA bl izdkj Li"V gS fd Hkonh; mikafdr i= esa okafNr dkxtkr miyC/k djkus esa f'kfFkyrk ,oa mnklhurk dk tks vkjksi yxk;k x;k gS oks fcYdqy fujk/kkj ,oa rF; ghu gSA D;ksafd Hkonh; mDr i= ds voyksdu ls ,slk izrhr gksrk gS fd dk;kZy; }kjk esjh fu;qfDr ls lEcfU/kr okLrfod fLFkfr Li"V ugha dh tk jgh gSA vkSj esjh fu;qfDr xyr ,oa vfu;fer crkdj Hkonh; dks xejkg fd;k tk jgk gSA Patna High Court CWJC No.795 of 2013 dt.27-02-2015 31 funs'kkuqlkj iqu% viuh fu;qfDr dh fLFkfr okafNr dkxtkr lfgr izLrqr dj jgk gwWwA esjh fu;qfDr vkns'kiky ds in ij {ks=h; f'k{kk mi funs'kd iVuk ize.My iVuk ¼Jh vkj0 ch0 feJk½ ds Kkikad 3691&92 fnukad 23-03-1976 ds }kjk ftyk f'k{kk inkf/kdkjh x;k ds dk;kZy; esa fjDr in ds fo:n~/k dh xbZ gSA ¼voyksdukFkZ fu;qfDr i= dh Nk;k izfr layXu gSA½ dykUrj esa esjk inLFkkiu ftyk Ldwy x;k esa rhu efgus ds ckn fd;k x;k tgka esa fnukad 19-12-1989 rd dk;Zjr jgk gwWA mDr vUrjky esa fu;ekuqlkj foHkkxh; vuqefr izkIr dj viuh 'kS{kf.kd ,oa iz'kS{kf.kd ;ksX;rk ¼,e0,0ch0,M0½ c<+k;k gwwWA ,oa mlh vk/kkj ij Hkonh; dk;Zy; ds Kkikad 7865&69 fnukad 30-12- 1989 esa fy;s x;s fu.kZ; vuqlkj lgk;d f'k{kd ds in ij djrs gq, jktdh; cqfu;knh fo|ky; 'ksj?kkVh esa inLFkkfir fd;k x;k gSA ¼voyksdukFkZ Nk;k izfr layXu gSA½ mDr vkns'k ds vkyksd esa fnukad 08-01-1990 dks lgk;d f'k{kd ds in ij ftyk Ldwy esa fojfer gksdj ;ksxnku nsdj dk;Zjr jgk gwWA ,oa esjh drZO;fu"Bk dks ns[krs gq, Hkonh; dk;kZy; ds Kkikad 2745 fnukad 30-12-1995 ds }kjk esjh lsok lEiq"V Hkh dh xbZ gSaA ;g Hkh mYys'k djuk vizlafxd ugh agksxh fd esjh fu;qfDr ls lEcfU/kr vfHkys[k ,oa dkxtkr fd iwoZ esa Hkh dbZ ckj tkap ds vk/kkj ij esjh fu;qfDr lgh ,oa fof/kor ikbZ tkus ds fLFfr esa ize.Myh; LFkkiuk lfefr ds fu.kZ; vuqlkj ,oa esjh ;ksX;rk ds vuqlkj vkbZ0 ,0 izf'kf{kr ,oa ch0 ,0 izf'kf{kr osrueku Hkh Lohd`r fd;k x;k gSA Hkonh; mDr i= eas ;g vafdr fd;k tkuk fd l{ke inkf/kdkjh ls vuqefr izkIr fd;s fcuk ;ksX;rk c<+kbZ xbZ gL;kLin ,oa nqHkZkouk ls xzflr izrhr gksrk gS fd D;ksa fd Hkonh; dk;kZy; ds Kkikad 3211&12 fnukad 20-12-1982 ds }kjk vuqefr nh xbZ gSA ,oa esjk ch0,M0 esa ukekadu f'k{kk vk;qDr fcgkj iVuk ds vkns'kkuqlkj fo'ks"k ifjfLFkfr esa gqbZ gSA voyksdukFkZ Nk;k izfr layXu gSA vr% Jheku~ ls vuqjks/k gS fd mi;aZqDr of.kZr rF;ksa ,oa layXu dkxtkr ds lehz{kk djrs gq, foHkkxh; funs'kkuqlkj izksUufr ls lEcfU/kr izLrko foHkkx dks Hkstus dh d`ik dh tk;A rkfd esa ns; izksUufr ls oafpr ugh jg ldwWA Jheku~ dh mDr d`ik ds fy;s lnSo vkHkkjh jgwWXkkA Patna High Court CWJC No.795 of 2013 dt.27-02-2015 32 vuqyXud%& 244 izfr;ksa esa fo'oklHkktu fnukad 07-03-2012 g0@& 15@3@12 ¼eks0 eq'khZn vkye½ lgk;d f'k{kd jktdh; cqfu;knh fo|ky;
'ksj?kkVh] x;kA**
33. One thing, therefore, is very clear that the petitioner was given adequate and full opportunity to explain the things but he could not justify his appointment made on the post of Teacher in a Basic school, inasmuch as, he, being a class-4 employee of the office cadre jumping to the Basic school and, thereafter, walking into the cadre of Assistant Teacher and that too without following the prescribed procedure for appointment of teacher in Basic school, could not have been explained by him either on fact or in law.
34. It is here that now the case of the petitioner has to be examined as per the averments made in the writ application because now the petitioner wants this Court to believe that there was a policy of the government to promote Peon on the post of Clerk but the petitioner because of his higher qualification was appointed on the post of Teacher. He has also gone to justify such appointment on the basis that since he had completed teachers training course under the order of the competent authority of the State Government by sweeping over his work from Peon to Darban and, therefore, he was Patna High Court CWJC No.795 of 2013 dt.27-02-2015 33 promoted to the post of Teacher. To that extent, paragraph nos. 10 to 15 of the writ application would by itself expose the petitioner to go uncertain extend, which reads as follows:-
"10. That in the year 1996 there was policy of the Govt. to promote the Peon to the post of Clerk if the fulfill the criteria of qualification.
11. That in the light of policy decision of the Govt. the petitioner appear before the Board but did not appointed on the post of Clerk due to higher education.
12. That it is humbly submitted that in the year 1982 the petitioner along with other permitted by Govt. of Bihar for obtaining B.Ed. Certificate from Govt. School on the basis of order dated 9.11.82 the petitioner was sent for B.Ed. training.
13. That due to his study the petitioner has no other optin but to request to post him as night Guard so that he may got his qualification.
14. That it is humbly submitted after completion of his educatin, the Division establishment Committee Consider the petitioner's case and on the basis of his qualification he was promoted to the post of Teacher on 30.12.95.
15. That here is a proper place to mention that the Govt.
think it is appointment but is fit is not appointment rather it is a promotion granted on the basis of qualification."
35. As noted above, while the appointment letter of the petitioner dated 30.12.1989 on the post of Assistant Teacher in Basic school talks of his being Peon and being appointed on the post of Assistant Teacher but the petitioner has come out to defend his appointment on the basis of his promotion on the post of teacher. Patna High Court CWJC No.795 of 2013 dt.27-02-2015 34 Though according to him, there was only a provision for promotion of Peon to the post of Clerk but the Committee keeping in view of his higher qualification had found him to be promoted on the post of teacher.
36. Thus, it becomes more than clear that not only the petitioner has been taking inconsistent stand and has conveniently forgotten Pairvi and recommendation through Cabinet Minister on 2.7.1987 and Chief Minister's Secretarial and Speaker, Bihar Vidhan Sabha clearly mentioned in his appointment letter dated 30.12.1989.
37. All these aspects in fact have been gone into at great length by the competent authority, namely, R.D.D.E., Gaya in the impugned order dated 7.4.2012 and its relevant portion have also been underlined by this Court to emphasize the nature of illegal appointment of the petitioner:-
^^dk;kZy; {ks=h; f"k{kk mi funs"kd] ex/k izeaMy] x;k A vkns"k eks0 eq"khZn vkye] vkns"kiky] ftyk Ldwy] x;k dh jktdh; cqfu;knh fo|ky; esa lgk;d f"k{kd ds in ij dh xbZ fu;qfDr dh vkSfpR;rk ,oa oS/krk dh tkWap dk dze ,oa QykQy fuEuor vafdr gS %& 1- loZ izFke funs"kd ¼izk0 f"k{kk½ fcgkj] iVuk ds i=kad 1453 fnukad 21-12-2010 izkIr gqvk] ftlds }kjk funs"kd ¼izk0 f"k{kk½ fcgkj] iVuk }kjk dfri; vU; f"k{kdksa ds lkFk eks0 eq"khZn vkye] lgk;d f"k{kd] jktdh; vH;kl cqfu;knh fo|ky;] "ksj?kkVh] ¼x;k½ dh izksUufr gsrq okafNr dkxtkrksa dks foHkkx esa lefiZr djus dk funs"k fn;k x;k A bl foHkkxh; funs"k ds vuqikyukFkZ v/kksgLrk{kjh dk;kZy; ds Kkikad 992 fnukad 29-12-2010 }kjk {ks=k/khu vf/kuLFk Patna High Court CWJC No.795 of 2013 dt.27-02-2015 35 lHkh lacaf/kr ftyk f"k{kk inkf/kdkfj;ksa dks okafNr dkxtkr dh miyC/krk gsrq funs"k fn;k x;k A 2- okafNr dkxtkrksa dh miyC/krk ugha lqfuf"pr fd;s tkus ds dkj.k bl dk;kZy; ds i=kad 50 fnukad 12-01-2011 ,oa i=kad 284 fnukad 12-03-2011 }kjk Lekfjr fd;k x;k A rRi"pkr~ ftyk f"k{kk inkf/kdkjh] x;k dk i=kad 639 fnukad 16-03-11 izkIr gqvk] ftlesa vU; 11 f"k{kd@ f"kf{kdk ds lkFk eks0 eq"khZn vkye ls mudh fu;qfDr dh oS/krk dh tkWap gsrq okafNr dkxtkrksa dks miyC/k djkus ds fy, fn;s x;s funs"k laca/kh i= dh izfrfyfi v/kksgLrk{kjh dks lefiZr dj] dh xbZ dkjZokbZ ls v/kksgLrk{kjh dks lalwfpr fd;k x;k A rRi"pkr~ mi;qZDr foHkkxh; i=kad 1453 fnukad 21-12-2010 }kjk izksUufr gsrq vU; f"k{kdksa ds lkFk eks0 eq"khZn vkye] lgk;d f"k{kd ds ekaxs x;s okafNr dkxtkrksa ,oa izfrosnuksa dks Hksts tkus ds dze esa foHkkx dks bl dk;kZy; ds i=kad 302 fnukad 16-03-2011 }kjk izfrosfnr fd;k x;k fd eks0 eq"khZn vkye] lgk;d f"k{kd dk uke voj f"k{kk lsok ¼izk0 "kk0½ esa izksUufr gsrq fopkj.kh; ugha gS] D;ksafd ftyk f"k{kk inkf/kdkjh] x;k ds i=kad@ Kkikad 639 fnukad 16-03-2011 }kjk budh fu;qfDr dh oS/krk dh tkWp a dk dk;Z izfdz;kUrxZr gS A rRi"pkr fnukad 18-03-2011 dks fuEu voj f"k{kk laoxZ ls voj f"k{kk lsok ¼izk0 "kk0½ laoxZ esa izksUufr gsrq vkgqr jkT;Lrjh; izksUufr lfefr dh cSBd esa ikfjr izLrko Kkikad 387 fnukad 25-03- 2011 }kjk Hkh eks0 eq"khZn vkye dh fu;qfDr] ;ksX;rk ,oa vkjksiksa dh tkap ,oa leh{kk djus dk vkns"k izkIr gqvk ,oa fnukad 05-04-2011 rd foHkkx dks izfrosfnr djus dk funs"k izkIr gqvk A rRi"pkr~ bl dk;kZy; ds i=kad 320 fnukad 28-03-2011 }kjk ftyk f"k{kk inkf/kdkjh] x;k dks lacaf/kr f"k{kd dh fu;qfDr] ;ksX;rk ,oa vkjksiksa dh leh{kk dj fnukad 28-03-2011 rd izfrosfnr djus dk funs"k fn;k x;k A rRi"pkr~ izfrosnu dh vuqiyC/krk ds dkj.k bl dk;kZy; ds i=kad 327 fnukad 29-03-2011 ds }kjk fnukad 29-03-2011 rd izfrosfnr djus dk funs"k ftyk f"k{kk inkf/kdkjh] x;k dks fn;k Patna High Court CWJC No.795 of 2013 dt.27-02-2015 36 x;k A rRi"pkr~ ftyk f"k{kk inkf/kdkjh] x;k dk i=kad 710 fnukad 29-03-11 }kjk Hkzked izfrosnu izkIr gqvk] ftlds fy, iqu% ftyk f"k{kk inkf/kdkjh] x;k dks bl dk;kZy; ds i=kad 335 fnukad 01-04-2011 }kjk rF; dks fNikus dh ea"kk ls Hkzked izfrosnu lefiZr djus ds izfr lps'V djrs gq, Li'V earO; lfgr oLrqfLFkfr ls lacaf/kr izfronsu lefiZr djus dk funs"k fn;k x;k A rRi"pkr~ ftyk f"k{kk inkf/kdkjh] x;k ds i=kad 733 fnukad 01-04-2011 }kjk tks izfrosnu izkIr gqvk mlesa mYys[k fd;k x;k fd eks0 eq"khZn vkye] lgk;d f"k{kd dh izFke fu;qfDr vkns"kiky ds in ij Kkikad 3691&92 fnukad 23-03-1976 }kjk dh xbZ A f}rh; fu;qfDr jktdh; cqfu;knh fo|ky; esa lgk;d f"k{kd ds in ij Kkikad 7865&69 fnukad 30-12-1989 }kjk dh xbZ A rRi"pkr ftyk f"k{kk inkf/kdkjh] x;k ds i=kad 733 fnukad 01-04-2011 }kjk izkIr izfrosnu ds vk/kkj ij bl dk;kZy; ds i=kad 366 fnukad 04-04-2011 }kjk fu/kkZfjr le; lhek ds vUnj funs"kd ¼izkFkfed f"k{kk½ ekuo lalk/ku fodkl foHkkx] fcgkj] iVuk dks eks0 eq"khZn vkye dh fu;qfDr izFke n`'V;k lansgkLin ,oa voS/k gksus dh lwpuk ls izfrosfnr djrs gq, eks0 vkye dh lsok ls lacaf/kr vko";d dkjZokbZ izfdz;kUrxZr jgus ls voxr djkrs gq, izLrko fn;k x;k fd izksUufr gsrq budk uke fopkj.kh; ugha gS A blh dze esa bl dk;kZy; ds i=kad 363 fnukad 04-04-2011 }kjk eks0 eq"khZn vkye] lgk;d f"k{kd ls Li'Vhdj.k dh ekax dh xbZ] ftlds vuqikyu esa eks0 vkye us fnukad 15-04-2011 dks vlarks'kizn Li'Vhdj.k lefiZr fd;k A rRi"pkr~ bl dk;kZy; ds i=kad 572 fnukad 31-05-2011 }kjk eks0 eq"khZn vkye ds lefiZr vkosnu i=@ Li'Vhdj.k esa voS/k fu;qfDr ds laca/k esa viuk i{k j[kus gsrq v/kksgLrk{kjh ds dk;kZy;
d{k esa tkap gsrq lquokbZ dh frfFk fu/kkZfjr dh xbZ A fnukad 10-06-2011 dks tkap gsrq fu/kkZfjr lquokbZ esa eks0 vkye viuk i{k j[kus gsrq vkosnu i= ds lkFk mifLFkr gq, A tkap ds dze esa eks0 vkye vkns"kiky ls lgk;d f"k{kd ds in ij dh xbZ lh/kh fu;qfDr dh oS/krk dk dksbZ izko/kku ;k fu;e miLFkkfir Patna High Court CWJC No.795 of 2013 dt.27-02-2015 37 ugha dj lds A eks0 vkye ;g Hkh izekf.kr djus esa lQy ugha gks lds fd vkns"kiky ls lgk;d f"k{kd ds in ij dh fu;qfDr esa dksbZ fofgr izfdz;k ,oa ljdkjh izko/kkuksa dk ikyu Hkh gqvk gS A bl laca/k esa vko";d lk{; miyC/k djkus gsrq eks0 vkye us ,d lIrkg ds vfrfjDr le; dh ekax dh A Qyr% bl dk;kZy; ds i=kad 616 fnukad 12-06-2011 }kjk tkap gsrq lquokbZ dh nwljh frfFk fnukad 18-06-2011 fu/kkZfjr dh xbZ A fnukad 18-06-2011 dks tkap gsrq fu/kkZfjr lquokbZ esa Hkh vkns"kiky ls lgk;d f"k{kd ds in ij viuh fu;qfDr dh oS/krk ds fy, dksbZ dkxtkr eks0 vkye miyC/k ugha djk lds] ftlds fy, eks0 vkye us okafNr dkxtkr ckn esa lefiZr djus dk ek= vk"oklu gh fn;k A bl vk"oklu dks iwjk djus esa eks0 vkye vkt rd vlQy jgs gSa A rRi"pkr~ eks0 eq"khZn vkye }kjk nk;j jhV ;kfpdk lh0 MCyw0 ts0 lh0 la[;k 16967@2011 esa fnukad 27-09-2011 dks gq, QSlys ds vuqikyu esa funs"kd ¼iz"kklu½ &lg & vij lfpo] f"k{kk foHkkx] fcgkj] iVuk ds i=kad 367 fnukad 15-02-2012 }kjk eks0 eq"khZn vkye ds laca/k esa vfoyEc vafre fu.kZ; ysdj foHkkx dks lalwfpr djus dk funs"k izkIr gqvk] ftlds vuqikyu esa eks0 eq"khZn vkye }kjk iwoZ esa lefiZr vkosnu ,oa mlds vuqyXudksa ds lkFk fnukad 10-06-2011 ,oa fnukad 18-06-2011 dks tkap gsrq fu/kkZfjr lquokbZ ds vkns"k Qyd dh leh{kk dh xbZ A fu;qfDr i= dh Nk;kizfr ls voyksdu ,oa leh{kksijkar ;g ik;k x;k fd rRdkyhu {ks=h; f"k{kk mi funs"kd] ex/k izeaMy] x;k ds Kkikad 7865&69 fnukad 30-12-1989 }kjk eks0 eq"khZn vkye] vkns"kiky] ftyk Ldwy x;k dks lgk;d f"k{kd] jktdh; cqfu;knh fo|ky;] "ksj?kkVh ¼x;k½ ds in ij jktdh; cqfu;knh fo|ky; esa fu;qfDr fu;ekoyh laca/kh foHkkxh; vf/klwpuk la[;k& 1067 fnukad 17-08-1988 esa fufgr izko/kkuksa dks utjvankt dj fu;e ds fo:) euekus <ax ls iw.kZr% vLFkk;h rkSj ij fu;qDr dj inLFkkfir fd;k x;k gS A ftlesa ;g "krZ vafdr gS fd ;g fu;qfDr fdlh Hkh le; fcuk iwoZ lwpuk fn;s ;k dkj.k crk;s lekIr dh tk ldrh gS A budh fu;qfDr i= esa fcuk frfFk ds izeaMyh; LFkkiuk lfefr dk Patna High Court CWJC No.795 of 2013 dt.27-02-2015 38 ek= ftdz gksuk fu;e laxr ugha gksuk izekf.kr djrk gS A ek= eks0 eq"khZn vkye ds fy, ,oa mUgsa izHkkfor djus ds mn~ns"; ls vkgqr izeaMyh; LFkkiuk lfefr dh rFkkdfFkr cSBd fnukad 07-08-1989 dks mDr cSBd ds v/;{k }kjk lPph izfr dk fuxZr fd;k tkuk ,oa mDr dfFkr dk;Zokgh dh Nk;kizfr esa eq[;ea=h lfpoky; dh Kki la[;k 4233838 fnukad 12-05-1989 }kjk Hksts x;s mi lfpo ds i`'Vkafdr vkns"k ;qDr vkosnu ,oa v/;{k fcgkj fo/kku lHkk }kjk dh xbZ vuq"kalk ,oa mi f"k{kk funs"kd ¼ek/;fed f"k{kk½ fcgkj] iVuk ds Kki la[;k 283 fnukad 12-05-1989 dh ek= ppkZ ds vk/kkj ij fcuk fdlh izfdz;k viuk;s vkns"kiky ls lh/ks jktdh; cqfu;knh fo|ky; esa lgk;d f"k{kd ds in ij fu;qfDr ds fy, fu.kZ; fy;k tkuk ljdkj dh fu;qfDr fu;ekoyh laca/kh vf/klwpuk la[;k 1067 fnukad 17-08-1988 esa fufgr izko/kku ds foijhr gS A blds ckotwn mDr rFkkdfFkr LFkkiuk lfefr esa fu;qfDr i= nsus ds iwoZ funs"kky; ls ,rnFkZ vuqeksnu izkIr djus ds fu.kZ; ds ckotwn fcuk fdlh vuqeksnu ds gh eks0 vkye dks fu;qDr fd;k tkuk voS/k fu;qfDr ifjyf{kr djrk gS A mi;qZDr ifjizs{; esa eks0 eq"khZn vkye] lgk;d f"k{kd] jktdh; cqfu;knh fo|ky;] "ksj?kkVh ¼x;k½ ls bl dk;kZy; ds i=kad 132 fnukad 23-02-2012 }kjk dkj.ki`PNk dh xbZ A ftlds vuqikyu esa eks0 vkye us vius vkosnu i= fnukad 07-03-2012 ,oa fnukad 15-03-2012 }kjk Li'Vhdj.k lefiZr fd;k A budk Li'Vhdj.k larks'ktud ugha ik;k x;k A Qyr% iqu% nwljk dkj.ki`PNk bl dk;kZy; ds i=kad 237 fnukad 29-03-2012 }kjk eks0 vkye ls dh xbZ] ftlds vuqikyu esa iqu% eks0 vkye us vius vkosnu i= fnukad 04-04-2012 }kjk tks Li'Vhdj.k lefiZr fd;k og Hkh fuEukafdr vk/kkj ij larks'ktud ugha ik;k x;k %& 1- rRdkyhu {ks=h; f"k{kk mi funs"kd] ex/k izeaMy] x;k ds Kkikad & 7865&69 fnukad 30-12-1989 ds }kjk ftyk Ldwy x;k ds vkns"kiky ds in ls lh/ks jktdh; cqfu;knh fo|ky;
"ksj?kkVh x;k esa lgk;d f"k{kd ds in ij fu;qfDr dh xbZ gS] tcfd foHkkxh; vf/klwpuk la[;k 1067 fnukad 17-08-1988 ds }kjk ;g izko/kku fd;k x;k Fkk fd jktdh; cqfu;knh fo|ky; Patna High Court CWJC No.795 of 2013 dt.27-02-2015 39 esa f"k{kd ds in ij fu;qfDr gsrq iwoZ esa foHkkxh; i=kad 1001 fnukad 27-07-1988 ds }kjk iwjs jkT; ds fy, tks foKkiu izdkf"kr fd;k x;k Fkk mlds vkyksd esa lacaf/kr {ks=h; f"k{kk mi funs"kd vUrohZ{kk ds vk/kkj ij iSuy rS;kj djsaxs ,oa ml ij funs"kd ¼izkFkfed f"k{kk½ & lg & vij lfpo dk vuqeksnu izkIr djus ds i"pkr~ gh fu;qfDr djsaxs A funs"kd ¼izkFkfed f"k{kk½ & lg & fo"ks'k lfpo us vius i=kad 8@e& 43@96&1121 fnukad 18-12-1996 esa mYys[k fd;k gS fd foHkkx }kjk fof/k ijke"kZ ysus ds ckn lE;d~ fopkjksijkar ex/k izeaMy dh izrh{kd lwph@ iwjd izrh{kd lwph foHkkxh; fu;e ,oa fofgr izfdz;kvksa ds vuqlkj ugha cuk;s tkus ds dkj.k vuqeksfnr ugha djus dk fu.kZ; fy;k x;k gS A foHkkx }kjk Kkikad 1001 fnukad 27-07-1988 ds ek/;e ls izdkf"kr foKkiu ds vkyksd esa eks0 eq"khZn vkye us jktdh; cqfu;knh fo|ky; esa viuh fu;qfDr gsrq vkosnu i= lefiZr djus dk dksbZ lk{; miyC/k ugha djk;k gS A eks0 vkye us varohZ{kk esa lfEefyr gksus dk Hkh dksbZ izek.k ;k lk{; miyC/k ugha djk;k gS vkSj u bl dk;kZy; esa gh miyC/k gS A eks0 vkye us viuh fu;qfDr esa jksLVj Dyh;jsal djk;s tkus ;k iSuy cuk;s tkus dk Hkh dksbZ lk{; miyC/k ugha djk;k gS A o'kZ 1988 ds ckn ex/k izeaMy ds jktdh; cqfu;knh fo|ky; esa lgk;d f"k{kd ds in ij fdlh Hkh fu;qfDr dk vuqeksnu foHkkx }kjk ugha fd;k x;k gS tcfd eks0 eq"khZn vkye dh cqfu;knh fo|ky; esa lgk;d f"k{kd ds in ij fu;qfDr dh frfFk o'kZ 1988 ds ckn dh gS A eks0 vkye ds Li'Vhdj.k vkosnu i= fnukad 15-03- 2012 esa layXu vuqyXud ds :i esa bl dk;kZy; ds Kkikad 279 fnukad 26-08-1989 ds }kjk izsf'kr izLrko dks foHkkx }kjk vuqeksfnr djus dk dksbZ lk{; v/kksgLrk{kjh dks miyC/k ugha djk;k x;k gS A iwjs jkT; esa foHkkx }kjk jktdh; cqfu;knh fo|ky; Patna High Court CWJC No.795 of 2013 dt.27-02-2015 40 esa lgk;d f"k{kd ds in ij fu;qfDr gsrq o'kZ 1988 esa izdkf"kr foKkiu@ bl dk;kZy; ls vUrohZ{kk ds i"pkr~ foHkkx dks Hksts x;s iSuy@ rRi"pkr~ foHkkx }kjk ex/k izeaMy ds izrh{kd lwph @ iwjd izrh{kd lwph dk vuqeksnu ugha fd;k tkuk & ls lacaf/kr iwjk izdj.k ;g foHkkxh; vf/klwpuk la[;k 1067 fnukad 17-08-1988 }kjk fu;qfDr ds fy, fu/kkZfjr fofgr izko/kku dk va"k Fkk A ftldh ifjf/k esa eks0 eq"khZn vkye dh fu;qfDr dh frfFk vkus ds ckotwn mudh fu;qfDr esa foHkkxh; vf/klwpuk la[;k 1067 fnukad 17-08-1988 ds fdlh Hkh va"k ,oa izko/kku dk ikyu ugha fd;s tkus ds QyLo:i fuf"pr :i ls jktdh; cqfu;knh fo|ky; esa lgk;d f"k{kd ds in ij eks0 vkye dh fu;qfDr dk vfu;fer@ voS/k gksuk ifjyf{kr gksrk gS A mi;qZDr ifjizs{; esa eks0 eq"khZn vkye] lgk;d f"k{kd] jktdh; vH;kl cqfu;knh fo|ky; "ksj?kkVh ¼x;k½ dh fu;qfDr vfu;fer@ voS/k ik;s tkus ds dkj.k] jktdh; cqfu;knh fo|ky; esa lgk;d f"k{kd ds in ij eks0 vkye ds cus jgus dk dksbZ vkSfpR; ugha gS A vr% mi;qZDr ifjizs{; esa eks0 [kq"khZn vkye] lgk;d f"k{kd] jktdh; vH;kl cqfu;knh fo|ky;] "ksj?kkVh ¼x;k½ dh lsok i= fuxZr dh frfFk ls lekIr dh tkrh gS A g0@& {ks=h; f"k{kk mi funs"kd ex/k izeaMy] x;kA Kkikad 283@ x;k] fnukad 07 vizSy] 2012** (Underlining for emphasis)
38. It is this order which in fact has also been affirmed by another order dated 6.6.2012 passed by the Director of Education Department again after affording opportunity of hearing to him.
39. It is also very significant to state that pursuant to the aforesaid order passed by this Court in CWJC No. 16967 of 2011, the Patna High Court CWJC No.795 of 2013 dt.27-02-2015 41 Director, Primary Education has also passed an order dated 12.2.2013 denying the promotion to the petitioner wherein it was recorded as follows:-
^^fcgkj ljdkj f'k{kk foHkkxA vkns'k iVuk] fnukad 12@02@13 la[;k&8@eq04&58@12 148 @ lh0MCyw0ts0lh0 la[;k 16967@2011 eks0 eq'khZn vkye ouke jkT; ljdkj ,oa vU; esa ekuuh; mPp U;k;ky; }kjk ikfjr vkns'k ds vkyksd esa ;g vkns'k ikfjr fd;k tk jgk gSA izLrqr okn dh fo"k; oLrq ,oa rF;ksa dh foospuk ls iwoZ ;g Li"V dj nsuk vko';d gS fd iz'uxr ekeyk cqfu;kfn fo|ky; ds lgk;d f'k{kd dh izksUufr ¼,y0,l0,l0 ls ,l0bZ0,l0½ ls lacaf/kr gSA iwoZ esa ,y0,l0,l0 ds izksUufr laca/kh ekeyksa ds fy, funs'kd] izkFkfed f'k{kk l{ke izkf/kdkj Fks] ijUrq jkT; ljdkj ds i=kad 1940 fnukad 18-10-11 ds }kjk ;g vf/kdkj funs'kd ¼iz'kklu½&lg&vij lfpo dks lkSaik x;kA rn~uqlkj funs'kd ¼iz'kklu½&lg&vij lfpo }kjk bl ekeys esa vkns'k ikfjr fd;k x;kA iqu% ljdkj ds i=kad 1843 fnukad 26-07-12 }kjk ,l0bZ0,l0¼izkFkfed½ funs'kd] izkFkfed f'k{kk ds v/khu dj fn;k x;kA rnuqlkj lh0MCyw0ts0lh0 la[;k 16967@2011 ls mn~Hkqr voekuukokn la[;k 280@2011 dh leh{kk ds dze eas bl ekeys dh i`"BHkwfe fuEuor ikbZ xbZA lh0MCyw0ts0lh0 la[;k 16967@2011 dh ewy ;kpuk oknh dks fuEu voj f'k{kk lsok ls voj f'k{kk lsok esa izksUufr nsus ls lacaf/kr gSA oknh dh izFke fu;qfDr ftyk Ldwy x;k esa vkns'kiky ds in ij fd;k x;k FkkA rRdkyhu {ks=h; mi f'k{kk mi funs'kd] ex/k ize.My] x;k ds Kkikad 7865&69 fnukad 30-12-1989 }kjk eks0 eq'khZn vkye dks jktdh; cqfu;knh fo|ky; 'ksj?kkVh esa lgk;d f'k{kd ds in ij vfu;fer <ax ls fu;qfDr dh xbZ] ftlesa foHkkxh; Patna High Court CWJC No.795 of 2013 dt.27-02-2015 42 vf/klwpuk la[;k 1067 fnukad 14-08-1989 esas fufgr izko/kkuksa dk vuqikyu ugha fd;k x;kA bl laca/k esa eks0 vkye ls {ks=h; f'k{kk mi funs'kd] ex/k ize.My x;k }kjk fof/kor dkj.k i`PNk dh xbZA ckj&ckj lquokbZ dj viuk i{k ,oa lk{; lefiZr djus dk ekSdk iznku fd;k x;k] ijUrq eks0 vkye }kjk fu;qfDr ds laca/k esa dksbZ ,slk lk{; ugha izLrqr fd;k tk ldk] ftlls ;g Li"V gks fd mudh fu;qfDr oS/k gSA eks0 vkye dh fu;qfDr dh oS/krk ds laca/k esa {ks=h; f'k{kk mi funs'kd ex/k ize.My }kjk ;g vafdr fd;k x;k gS fd foHkkxh; vf/klwpuk la[;k 1001 fnukad 27-07-1988 ds }kjk lEiw.kZ jkT; ds fy, foKkiu izdkf'kr fd;k x;k] ftlesa mYys[k fd;k x;k Fkk fd lacaf/kr {ks=h; f'k{kk mi funs'kd varohZ{kk ds vk/kkj ij iSuy rS;kj dj ,oa mDr ds vk/kkj ij foHkkx ls vuqeksnu izkIr djus ds mijkUr gh fu;qfDr dh tkuh FkhA funs'kd] izkFkfed f'k{kk&lg&fo'ks"k lfpo ds i=kad 8@e0&43@96&1124 fnukad 18-12-1996 esa ;g Li"V :i ls mYys[k fd;k x;k gS fd foHkkx }kjk fof/k ijke'kZ ysus ds mijkUr lE;d fopkjksijkUr ex/k ize.My dh izrh{kd lwphA iwjd izrh{kd lwph foHkkxh; fu;e ,oa izfdz;kvksa ds vuqlkj ugha cuk;s tkus ds dkj.k vuqeksfnr ugha djus dk fu.kZ; fy;k x;kA mijksDr ds ckotwn {ks=h; f'k{kk mi funs'kd }kjk eks0 vkye ls vUrohZ{kk esa lfEefhyr gksus dk izek.k ekaxk x;k] ftl og ugha ns ik;asA jksLVj Dyhvjsal vuqeksnu vkfn ds laca/k esa Hkh muds }kjk dksbZ lk{; lefiZr ugha fd;k tk ldkA vUrr% {ks=h; f'k{kk mi funs'kd] ex/k ize.My x;k; ds Kkikad 283 fnukad 07-04-2012 }kjk eks0 vkye dh lsok lekIr dj nh xbZA bl laca/k esa funs'kd funs'kd ¼iz'kklu½&lg&vij lfpo ds Kkikad 1371 fnukad 06-08-2012 }kjk Hkh vkns'k ikfjr fd;k tk pqdk gSA ftleas eks0 vkye ds nkok dks v;ksX; ekuk x;k gSA bl izdkj laxr ;kfpdk esa lajf{kr vfHkys[k dh leh{kk ds mijkUr vafdr mijksDr rF;ksa ls Li"V gS fd eks0 eq'khZn vkye dh fu;qfDr voS/k jgus ds dkj.k {ks=h; f'k{kk mi funs'kd] ex/k ize.My }kjk mudh lsok lekIr dj nh xbZ gSA ,slh fLFkfr esa Patna High Court CWJC No.795 of 2013 dt.27-02-2015 43 tcfd os lsok esa gSa gh ugha rks muds izksUufr ij fopkj ugha gks ldrkA ;kfu eks0 vkye ds izksUufr laca/kh nkos dks vLohd`r fd;k tkrk gSA g0@& 11-2-2013 ¼vt; dqekj pkS/kjh½ funs'kd] izkFkfed f'k{kkA Kkikad&8@eq04&58@12 148 @ iVuk] fnukad 12@02@13^^
40. It is equally important to note that when the petitioner on receipt of the aforesaid order had made a grievance in his pending contempt application with regard to the similarly situated persons being retained on the post of Basic teacher, the services Smt. Kamla Sinha, Abhay Kumar, Smt. Bindu Kumari, Manoj Kumar and Raj Manohar Prasad were terminated under the order of the Principal Secretary dated 19.11.2013 which, for the sake of clarity and convenience is quoted hereinbelow:-
^^f'k{kk foHkkx] fcgkj vkns'k ¼vuqeksnu gsrq izk:i½ iVuk] fnukad 19@11@13 lafpdk la[;k 8@eq04&58@2012 1629 @,e0ts0lh0 280@2012 eks0 eq'khZn vkye ouke jkT; ljdkj ,oa vU; esa fnukad 14-08- 2013 dks ikfjr U;k;kns'k ds vkyksd esa fnukad 19-09-2013 ,oa fnukad 01-10-2013 dks v|ksgLrk{kjh ds d{k esa lquokbZ dh xbZA lquokbZ ds dze esa ex/k izeaMy ds jktdh; cqfu;kfn fo|ky; esa lgk;d f'k{kdksa ds vfu;fer ,oa voS/k fu;qfDr ds eks0 eq'khZn vkye ds ln`'; ekeys dh leh{kk dj tkap izfronsu miyC/k djkus ds funs'k {ks=h; mi f'k{kk mi funs'kd] ex/k izeaMy] x;k dks fn;k Patna High Court CWJC No.795 of 2013 dt.27-02-2015 44 x;kA {ks=h; f'k{kk mi funs'kd] x;k ds i=kad&978 fnukad 11-11- 2013 }kjk tkap izfronsu lefiZr fd;k x;kA ftlesa fuEukfdr f'k{kf@f'kf{kdkvksa dh fu;qfDr vfu;fer ,oa voS/k ik;h xbZA 1- Jherh deyk flUgk] lgk;d f'kf{kdk] jk0cq0fo0] f'kojrhiqj] ctkSjk MksHkh] x;kA 2- Jh vHk; dqekj] lgk;d f'k{kd] jk0cq0fo0 'ksj?kkVh] x;kA 3- Jherh fcUnq dqekjh] lgk;d f'kf{kdk] jk0 cq0 fo0 xksikyiqj uoknkA 4- Jh eukst dqekj] lgk;d f'k[kd] jk0cq0fo0 xksikyiqj uoknkA 5- Jh jkteuksgj izlkn] lgk;d f'k{kd jk0cq0fo0] 'ksj?kkVh] x;kA mDr dzekad 01 la 05 esa vafdr f'k{kd@f'kf{kdkvksa dh lsok ldkj.k vkns'k ikfjr djrs gq, lekIr djus dk vkns'k {ks=h; mi funa'kd ex/k izeaMy] x;k dks fn;k tkrk gsA g0@& 18@11@13 ¼vejthr flUgk½ iz/kku lfpoA Lafpdk la[;k&8@eq04&58@2012@629 iVuk] fnukad 19@11@13**
41. In view of the above, the ground of the petitioner of termination or retaining someone illegally appointed like him has also disappeared the dispute though the petitioner had not raised this issue in the present writ application but as the subsequent event had taken place during pendency of the writ application, it has also been taken note of to brush aside any possible challenge of the petitioner in future on the ground of discrimination.
42. In addition to this, this Court from the records of contempt petition, MJC No. 280 of 2012 would find that the Principal Secretary of the Education Department himself in compliance of the Patna High Court CWJC No.795 of 2013 dt.27-02-2015 45 order of this Court passed in the contempt application filed by the petitioner has submitted that a well considered report dated 2.12.2013 with regard to the petitioner and justifying the stand of the officials of the department with regard to cancellation of the appointment of the petitioner on the post of teacher in the Basic school. This report dated 2.12.2013, being an eye opener, is also reproduced in verbatim which reads as follows:-
^^fcgkj ljdkj f'k{kk foHkkxA izfrosnu ekuuh; mPp U;k;ky;] iVuk ds vkns'k] fnukad 14-08-2013 }kjk v|ksgLrk{kjh dks ekuuh; U;k;ky; ds gh ,d vf/kdkjh ds :i esa bl ekeys esa izfrosnu lefiZr djus dk funs'k fn;k x;k FkkA bl ekeys esa eq[;r% nks fcUnq gS& igyk fcUnq ;kfpdkdRrkZ ds fu;qfDr ls lacaf/kr gS vkSj nwljk fcUnq vU; le:i ekeys esa dh xbZ dkjZokbZ ls lacaf/kr gSA ekuuh; U;k;ky; ds vkns'kkuqlkj v|ksgLrk{kjh dks ;kfpdkdRrkZ }kjk fnukad 06-09-2013 dks miyC/k djk;s x;s vH;konsu dh leh{kk dh xbZA ;kfpdkdRrkZ }kjk miyC/k djk;s x;s vH;kosnu ds voyksdu lg ;g n`f"Vxr gqvk fd ;kfpdkdRrkZ ds le:i 14 vU; ekeys ize.My] x;k esa gSa mDr vH;kosnu esa vafdr bu 14 lgk;d f'k{kdksa lfgr ;kfpdkdRrkZ ,oa buds fu;qfDr izkf/kdkj ;Fkk {ks=h; f'k{kk mi funs'kd] ex/k ize.My] x;k dks v|ksgLrk{kjh ds le{k mifLFkr gksdj viuk&viuk i{k j[kus gsrq lwfpr fd;k x;kA v|ksgLrk{kjh Lrj ij fnukad 19-09-2013 ,oa 01- 10-2013 dks v?kksgLrk{kjh Lrj ij mDr fo"k;d lquokbZ vkgwr dh xbA bl dze esa miLFkkfir fd,s x, vfHkys[kksa ,oa lquokbZ ds dze esa mHkjdj vk;s rF;ksa dh leh{kk dh xbZA Jh eq'khZn vkye ds jktdh; cqfu;kfn fo|ky; esa lgk;d Patna High Court CWJC No.795 of 2013 dt.27-02-2015 46 f'k{kds ds in ij fu;qfDr ,oa voj f'k{kk lsok ¼izkFkfed 'kk[kk½ laoxZ esa izksUufr ls lacaf/kr rF; fuEuor gS& 1- ;kfpdkdRrkZ Jh eq'khZn vkye dh loZizFke fu;qfDr vkns'kiky ds in ij o"kZ 1976 esa gqbZ FkhA 2- rnqijkUr {ks=h; f'k{kk mi funs'kd] ex/k ize.My x;k ds vkns'k fnukad 30-12-1989 }kjk Jh eq'khZ vkye dh fu;qfDr jktdh; cqfu;knh fo|ky; esa lgk;d f'k[kd ds in ij dh xbZA 3- jtdh; cqfu;knh fo|ky; esa lgk;d f'kz{kd dk in fuEu voj f'k{kk lsok ¼izkFkfed 'kk[kk½ laoxZ dk in gSA bl laoxZ esa fu;qfDr gsrq fu/kkZfjr izfdz;k foHkkxh; vf/klwpuk la[;k 1067 fnukad 17-08-1988 }kjk fu/kkZfjr gSa ftldk vuqikyu fd;s cxSj gh Jh eq'khZn vkye dh mDr fu;qfDr rRdkyhu {ks=h; f'k{kk mi funs'kd }kjk dh xbZA 4- fuEu voj f'k{kk ls voj f'k[kk lsok esa ¼izkFkfed 'kk[kk½ izksUufr ds fufer Jh eq'khZn vkye ds izksUufr dk izLrko buds fo|ky; ds izkpk;Z }kjk foHkkx dks izsf"kr fd;k x;k FkkA izkIr izLrko ij jkT; Lrjh; izksUufr lfefr }kjk o"kZ 2011 esa fopkj djrs gq, izLrko dks mfpr ek/;e ;Fkk ftyk f'k{kk inkf/kdkjh] x;k ls izkIr fd, tkus dk fu.kZ; fy;kA 5- ftyk f'k{kk inkf/kdkjh] x;k us Jh eq'khZn vkye ds lkFk nks vU; lgk;d f'k{kdksa ds izksUufr dk izLrko {ks=h; f'k{kk mi funs'kd] ex/k ize.My x;k dks vxzlkfjr fd;k x;k FkkA bl dze esa Jh eq'khZn vkye dks NksM+dj vU; nksuksa lgk;d f'k{kdksa dks izksUufr voj f'k{kk laok laoxZ esa djus dk fu.kZ; fy;k x;kA 6- voj f'k{kk lsok ¼izkFkfed 'kk[kk½ esa izksUufr ugha gksus ds dkj.k Jh eq'khZn vkye }kjk ekuuh; mPp U;k;y;] iVuk esa ;kfpdk la[;k 16967@2011 nk;j fd;k x;k] ftlesa ekuuh; U;k;ky;] iVuk }kjk fnukad 27-09-2011 dks vkns'k ikfjr fd;k x;kA 7- bl nkSjku voj f'k{kk lsok ¼izkFkfed 'kk[kk½ laoxZ ds fu;a=h inkf/kdkjh ds :i esa foHkkx }kjk funs'kd ¼iz'kklu½ dks vf/klwfpr fd;k x;k FkkA bl i`"BHkwfe esa ekuuh; mPp U;k;y;] iVuk }kjk ikfjr mDr vkns'k dk vuqikyu funs'kd ¼iz'kklu½ ds Lrj ls fd;k Patna High Court CWJC No.795 of 2013 dt.27-02-2015 47 tkuk Fkk vkSj blhfy, funs'kd ¼izkFkfed f'k{kk½ }kjk ;kfpdkdRrkZ ls lacaf/kr lafpdk dks vxzRrj dkjZokbZ gsrq iz'kklu funs'kky;m dks gLrxr djk fn;k x;kA 8- funs'kd ¼iz'kklu½ lg vij lfpo us ekuuh; mPp U;k;y;] iVuk ds mDr vkns'k ds dze esa {ks=h; f'k{kk mi funs'kd] ex/k ize.My x;k ls izfrosnu dh ekax dhA lkFk gh funs'kd ¼iz'kklu½&lg&voj lfpo us ;kfpdkdRRkZ Jh eq'khZn vkye ,oa {ks=h; f'k{kk mi funs'kd] ex/k ize.My x;k dks vius dk;kZy; d{k esa fnukad 03-02-2012 dks miLFkkfir gksdj viuk viuk i{k j[kus gsrq funsf'kr fd;k x;kA mDr frfFk dks Jh eq'khZn vkye rFkk {ks=h; f'k{kk mi funs'kd] ex/k ize.My x;k mifLFkr gq,A Jh eq'khZn vkye }kjk izLrqr rF; ds lanZHk esa {ks=h; f'k{kk mi funs'kd ex/k ize.My] x;k }kjk lalqfpr fd;k x;k fd Jh eq'khZn vkye dh fu;qfDr fof/kor ugh gS] blesa fu/kkZfjr izfdz;k ;k vuqikyu ugha fd;k x;k gS rFkk bl dkj.k muls dkj.k i`PNk fd;k x;k gSA 9- {ks=h; f'k{kk mi funas'kd] ex/k ize.My x;k tks fu;qfDr izkf/kdkj gS] us Jh eq'khZn vkye ls muds vfu;fer fu;qfDr ls lacaf/kr dkj.k i`PNk djrs gq, vius dk;kZy; vkns'k ¼Kkikad 283 fnukad 07-04-2012½ }kjk Jh eq'khZn vkye ds jktdh; cqfu;knh fo|ky; esas lgk;d f'k{kd ds in ij fu;qfDr dks voS/k ikrs gq, mls jn~n dj fn;k x;kA ;g vkns'k eq[kj vkns'k Fkk] ftlesa fu;qfDr ds voS/k gksus dh ppkZ dh xbZA 10- {ks=h; f'k{kk mi funs'kd] ex/k ize.My] x;k ds mDr vkns'k] fnukad 07-04-2012 dh i`"BHkwfe esa funs'kd ¼iz'kklu½&lg&vij lfpo ds vkns'k ¼Kkikad 1371 fnukad 06-08- 2012½ ds }kjk ;kfpdkdRrkZ Jh eq'khZn vkye ds izksuufr laca/kh nkos dks Hkh vLohd`r dj fn;k x;kA 11- bl nkSjku foHkkxh;] vkns'k] fnukad 26-07-2012 ds }kjk voj f'k{kk lsok ¼izkFkfed 'kk[kk½ laoxZ dk laoxhZ; fu;a=h inkf/kdkjh funs'kd] izkFkfed f'k{kk dks iqu% ?kksf"kr fd;k x;k] ftldsa dkj.k mDr ekeys ls lacaf/kr lafpdk,a izkFkfed f'k{kk funs'ky; dks izkIr djkbZ xbZA vr,o ;kfpdkdRrkZ }kjk nk;j fd, x, voekuukokn la[;k 280@2012 esa dkj.k i`PNk nkf[ky djus ds Patna High Court CWJC No.795 of 2013 dt.27-02-2015 48 dze esa funs'kd] izkFkfed f'k{kk }kjk iwjs ekeys dh leh{kk ,d ckj iwu% dh xbZ vkSj leh{kksijkUr funs'kd] iz'kklu ds mDr vkns'k] fnukad 06-08-2012 dks laiq"V ekurs gq, vius dk;kZy; vkns'k ¼Kkikad 148 fnukad 12-02-2013½ }kjk Jh eq'khZn vkye ds voj f'k{kk lsok ¼izkFkfed 'kk[kk½ esa izksUufr ds nkos dks vLohd`r dj fn;k x;k vkSj bl vk'k; dk dkj.k i`PNk ekuuh; mPp U;k;ky;] iVuk esa nk;j fd;k x;kA 12- bl dze easa ;g rF; Hkh n`"Vxr gqvk fd Jh eq'khZn vkye }kjk lanfHkZr voekuukokn esa bl vk'k; dk 'kiFk i= nkf[ky fd;k x;k fd ;fn mUgsa lsok esa iquZcgky dj fy;k tkrk gS rks os izksUufr ds nkos dks okil ys ysxa sA ekuuh; mPp U;k;ky;] iVuk }kjk lanfHkZr voekuukokn esa fnukad 14-08-2013 dks ikfjr varfje vkns'k ds vkyksd esa Jh eq'khZn vkye }kjk fnukad 06-09-2013 dks lefiZr vH;kosnu esa ftu le:i 14 lgk;d f'k{kdksa ds fu;qfDr gksus ,oa dk;Zjr jgus ds laca/k esa vad.k fd;k x;k gS] ds dze esa miyC/k vfHkys[kksa ds voyksdu ls fuEukafdr rF; n`f"Vxr gksrs gS%& 1- foHkkxh; vf/klwpuk la[;k 1001 fnukad 27-07-1988 ds }kjk laiw.kZ jkT; ds fy, foKkiu izdkf'kr fd;k x;k Fkk fd lacaf/kr {ks=h; f'k{kk mi funs'kd varohZ{kk ds vk/kkj ij iSuy rS;kj dj ,oa mDr ds vk/kkj ij foHkkx ls vuqeksnu izkIr djkus ds mijkUr gh fu;qfDr dh tkuh FkhA 2- funs'kd] izkFkfed f'k{kk ds i=kad 1124 fnukad 18-12-1996 esa mYys[k gS fd foHkkx }kjk fof/k ijke'kZ ysus ds mijkar lE;d~ fopkjksijkUr ex/k ize.My ds izrh{kdlwph@iwjd izrh{kd lwfp foHkkxh; fu;e ,oa izfdz;k ds vuqlkj ugha cuk;s tkus ds dkj.k vuqeksfnr ugha djus dk fu.kZ; fy;k x;kA 3- ;kfpdkdRrkZ eks0 eq'khZn vkye }kjk miyC/k djk;s x;s 14 lgk;d f'k{kdksa dh lwph esa ls 05 f'k{kdksa dh fu;qfDr mDr izko/kkuksa ds vuq:i ugha ikbZ xbZ vkSj u gh foHkkx }kjk ex/k ize.My ls lacaf/kr dksbZ izrh{kd lwph@iwjd izrh{kd lwph vuqeksfnr dh xbZ FkhA 4- mDr lwph varxZr 08 lgk;d f'k{kdksa dh fu;qfDr ls Patna High Court CWJC No.795 of 2013 dt.27-02-2015 49 lacaf/kr dksbzZ izfrdwy lk{; n`f"Vxr ugha gq,A 5- 'ks"k 01 O;fDr ;Fkk Jh uUnso ukjk;.k ds lanHkZ eas {ks=h; f'k{kk mi funs'kd] ex/k ize.My] x;k us lalwfpr fd;k gS fd bl uke dk dksbZ Hkh f'k{kd jktdh; cqfu;knh fo|ky; ukjnhxat ¼uoknk½ ;k ex/k ize.My esa dk;Zjr ugha gSA mDr rF;ksa ij lE;d~ fopkjksijkUr ;g Li"V gS fd%& 1- Jh eq'khZn vkye dh jktdh; cqfu;knh fo|ky; esa lgk;d f'k{kd ds in ij dh xbZ fu;qfDr iw.kZr% voS/k ik;h x;hA vr,o l{ke izkf/kdkj ;Fkk {ks=h; f'k{kk mi funs'kd] ex/k ize.My] x;k ds vkns'k ¼Kkikad 283 fnukad 0-04-2012½ ds }kjk budh lsok dks lekIr dj fn;k x;k] tks fu;ekuqdwy gSA 2- tgka rd Jh eq'khZn vkye }kjk vius vH;kosnu esa 14 vU; le:i lgk;d f'k{kdksa dk n`"Vkar fn;k x;k gS ds dze esa 05 lgk;d f'k{kdksa ;Fkk ¼1½ Jherh deyk flUgk] lgk;d f'kf{kdk] jktdh; cqfu;knh fo|ky;] f'kojrhiqj] ctkSj] MksHkh] x;k ¼2½ Jh vHk; dqekj] lgk;d f'k{kd] jktdh; cqfu;knh fo|ky;] 'ksj?kkVh] x;k ¼3½ Jherh fcUnq dqekjh] lgk;d f'kf{kdk] jktdh; cqfu;knh fo|ky;] xksikyiqj] uoknk ¼4½ Jh eukst dqekj] lgk;d f'k{kd] jktdh; cqfu;knh fo|ky;] xksikyiqj] uoknk ¼5½ Jh jkt euksgj izlkn] lgk;d f'k{kd] jktdh; cqfu;knh fo|ky;] 'ksj?kkVh] x;k dh fu;qfDr foHkkxh; vf/klwpuk la[;k 1067 fnukad 17-08-1988 ds vuq:i ugha gksus ds dkj.k v|ksgLrk{kjh ds vkns'k ¼Kkikad 1629 fnukad 19-11-2013½ }kjk {ks=h; f'k{kk mi funs'kd] ex/k ize.My] x;k dks vkns'k fn;k x;k fd lacaf/kr ikapksa f'k{kdksa dh lsok ldkj.k vkns'k lefiZr ikfjr dj lekIr djsaA vr% mDr fLFkfr esa fo'ks"kdj rc tc Jh eq'khZn vkye dh fu;qfDr voS/k gksus ds dkj.k vkns'k] fnukad 07-04-2012 ds }kjk lsok lekIr dh tk pqdh gSA lkFk gh] Jh eq'khZn vkye }kjk ftu le:i ekeyksa dk n`"Vkar fn;k x;k gS] muesa ls Hkh voS/k ik;s x;s dfeZ;ksa ds lsok lekIr djus dk vkns'k fn;k tk pqdk gS rFkk bl dze esa {ks=h; mi funs'kd] ex/k ize.My] x;k ds vkns'k fnukad 26- 11-2013 ds }kjk lacaf/kr lgk;d f'k{kdksa dh lsok lekIr Hkh dj Patna High Court CWJC No.795 of 2013 dt.27-02-2015 50 fn;k x;k gSA ,slh fLFkfr esa iz'uxr ekeys esa v|ksgLrk{kjh Lrj ls fdlh izdkj dk gzLr{ksi fd;k tkuk lehphu izrhr ugha gksrk gSA vr% ekuuh; mPp U;k;ky;] iVuk ls lkuqu; vuqjks/k gksxk fd mDr izfrosnu dks Lohdkj djus dh egRrh d`ik dh tk;A g0@& 2@12@13 ¼vejthr flUgk½ iz/kku lfpoA
43. As a matter of fact, when certain more issues were raised on behalf of the petitioner in his contempt petition, MJC No. 280 of 2012 and an order was passed by this Court on 11.12.2013 directing the Principal Secretary of the Education Department to once again examine the case of the petitioner at length in the context of the issues raised by him, the Principal Secretary had again gone into the issue with all care and caution, keeping in view the observation made by this Court in the pending contempt application and had recorded in the report dated 18.01.2014, which reads as follows:-
fcgkj ljdkj f'k{kk foHkkxA izfrosnu ekuuh; mPp U;k;ky;] iVuk ds }kjk ,e0ts0lh0 la[;k 280@2012 ¼eks0 eq'khZn vkye ouke jkT; ljdkj ,oa vU;½ esa fnukad 11-12-2013 dks ikfjr vkns'k ds vuqikyukFkZ oknh eks0 eq'khZn vkye ds fo}ku vf/koDrk }kjk lefiZr Rejoinder ds vuqyXud 07 esa oknh }kjk vius fu;qfDr@lsok ls lacaf/kr mBk;s x, fcUnqvkas dk iqu% voyksdu fd;k x;kA oknh }kjk mBk;s x;s fcUnq ds lkis{k miyC/k vfHkys[k ds vk/kkj ij fuEukafdr izfrosnu lefiZr dh tkrh gSA& Patna High Court CWJC No.795 of 2013 dt.27-02-2015 51 1- oknh dk dFku gS fd o"kZ 1976 esa vkns'kiky ds in ij fu;qfDr fd, tkus ds ckn lsok dky esa mUgksaus Lukrd dyk (B.A.) ,oa Lukrd f'k[kk (B.Ed.) dh ;ksX;rk /kkfjr fd;kA bl of/kZr ;ksX;rk ds vk/kkj ij oknh us lgk;d f'k{kd ds in ij vgZrk /kkfjr djus dk nkok fd;k gSA lsok dky esa ;ksX;rk o}Zu djus ls iwoZ l{ke izkf/kdkj ls vuqefr fy, tkus dk lk{; buds }kjk miLFkkfir ugha fd;k x;k gSA bl izdkj bl of}Zr ;ksX;rk dks lgk;d f'k{kd ds in ij fu;qfDr dk vk/kkj ugha cuk;k tk ldrk gSaA lkFk gh ek= vgZrk /kkfjr djus ls fdlh in fo'ks"k ij fu;qDr fd, tkus dk nkok ugha fd;k tk ldrk gSA 2- oknh dk dFku gS fd muds fu;qfDr i= ¼Kkikad 7865 fnukad 30-12-1989½ ds voyksdu ls ;g Lor% Li"V gS fd ize.Myh;
LFkkiuk lfefr ds vuqeksnuksijkUr budh fu;qfDr lgk;d f'k{kd ds in ij dh xbZA ;|fi lgk;d f'k{kd in ij dh xbZ ;g fu;qfDr ubZ fu;qfDr Fkh] ijUrq o"kZ 1976 ls [kksyh xbZ lsok iqLr dks gh bl u, fu;qfDr ds fy, tkjh j[kk x;kA bl vk/kkj ij oknh dk dFku gS fd bl ubZ fu;qfDr dks vkarfjd izksUufr ekuk tk ldrk gSA ize.Myh; LFkkiuk lfefr dh cSBd fnukad 07-08-1989 dks fn, x;s fu.kZ; ds voyksdu ls Li"V gS fd eq[;ea=h lfpoky; ds Kkikad 4233839 fnukad 12-05-1989 }kjk Hksts x;s mi lfpo ds i`"Bkafdr vkns'k ;qDr vkosnu ,oa v/;{k] fcgkj fo/kku lHkk }kjk dh xbZ vuq'kalk ,oa mi f'k{kk funs'kd ¼ek/;fed f'k{kk½] fcgkj iVuk ds Kkikad la[;k 283 fnuakad 12-05-1989 dh ek= ppkZ ds vk/kkj ij fcuk fdlh izfdz;k dks viuk, vkns'kiky ls jktdh; cqfu;knh fo|ky; esa lgk;d f'k{kd ds in ij fu;qDr djus dk fu.kZ; fy;k x;k FkkA ;g fu.kZ; ljdkj ds fu;qfDr fu;ekoyh lacaf/kr vf/klwpuk la[;k 1067 fnukad 17-08-1988 esa fufgr izko/kku ds foijhr FkkA mDr LFkkiuk ds fu.kZ; ds voyksdu ds dze esa ;g n`f"Vxr gqvk fd fu;qfDr ds iwoZ funs'kky; esa ,rn~ vuqeksnu izkIr djus dk Hkh fu.kZ; fy;k x;k FkkA LFkkiuk lfefr ds mDr fu.kZ; esa fufgr 'krZ dk vuqikyu fd, cxSj gh oknh dh fu;qfDr lacfa /kr Patna High Court CWJC No.795 of 2013 dt.27-02-2015 52 {ks=h; f'k{kk mi funs'kd] ex/k ize.My] x; ds }kjk dj nh xbZA tgka rd oknh dk ;g dFku gS fd vkns'kiky ds in ls lgk;d f'k{kd ds in ij dh xbZ fu;qfDr dks vkarfjd izksUufr ekuk tk ldrk gS] ds dze esa ;g vafdr djuk izklafxd gksxk fd vkns'kiky ds in ls jktdh; cqfu;knh fo|ky; ds lgk;d f'k{kd ds in ij izksUufr dk dksbZ izko/kku gh ugha gSA 3- oknh dk dFku gS fd ize.Myh; LFkkiuk lfefr }kjk fu;qfDr ds izLrko dk vuqeksnu funs'kky; ls djkus gsrq vko';d i=kpkj fd;k x;k vkSj mudh tkudkjh esa funs'kky; Lrj ls mDr izLrko dks vuqeksfnr Hkh fd;k x;kA miyC/k vfHkys[k ds voyksdu ls ;g n`f"Vxr gqvk fd oknh eks0 eq'khZn vkye ds fu;qfDr ds izLrko ij funs'kky; Lrj ls dksbz lgefr ugha iznku dh xbZA vfirq funs'kky; ds i=kad 1121 fnukad 18-12-1996 ds }kjk {ks=h; f'k{kk mi funs'kd] ex/k ize.My] x;k dks ;g lalwfpr fd;k x;k gS fd jktdh; cqfu;knh fo|ky;ksa esa lgk;d f'k{kd ds in ij fu;qfDr gsrq izrh{kd gsrq izrh{kd lwph@iwjd izrh{kd lwph dk vuqeksnu ds iLrko ij foHkkx }kjk fof/k foHkkx ds ijke'kZ ysus ds ckn lE;d fopkjksijkur izrh{kd lwph@iwjd izrh{kd lwph vuqeksfnr ugha djus dk fu.kZ; fy;k x;k gSA 4- oknh dk dFku gS fd muds fu;qfDr ds mijkUr l{ke izkf/kdkj ds }kjk muds fu;qfDr ls lacaf/kr lHkh dkxtkrksa dk ijh{k.k dj Kkikad la[;k 2745 fnukad 30-121995 }kjk mudh lsok dks laiq"V fd;k x;kA oknh }kjk viuh lsok ds lanHkZ esa of.kZr Kkikad l[;k 2745 fnukad 30-12-1995 ds voyksdu ds dze esa ;g n`f"Vxr gqvk fd -----
--------------- vuq'kalk ds vk/kkj ij fnukad 08-01-1990 ls lgk;d f'k{kd ds LFkk;h in ij gqbZ gS]dks fu;qfDr frfFk 08-01-1990 ls budh lsok laiq"V fd;k tkrk gS^^A oknh us ;g Hkh nkok fd;k gS fd mudh fu;qfDr Kkikad laa[;k 7865 fnukad 30-12-1989 ls gqbZ FkhA bl izdkj fu;qfDr frfFk esa fojks/kkHkkl dh fLFkfr mRiUu gksrh gS tks oknh ds nkos dks fookfnr djrk gSA 5- oknh dk dFku gS fd lgk;d f'k{kd d in ij fu;qfDr ds Patna High Court CWJC No.795 of 2013 dt.27-02-2015 53 mijkUr fofgr :i ls mUgsa bUVj izf'kf{kr ,oa Lukrd izf'kf{kr dk osrueku fn;k x;kA rn~ijkUr dk;kZy; i=kad 367 fnukad 24-04- 2011 ds }kjk budks fn, x, bUVj izf'kf{kr ,oa Lukrd izf'kf{kr osrueku dks LFkfzxr j[krs gq, buls] buds voS/k fu;qfDr ,oa mDr izf'kf{kr osrueku esa izksUufr ds nkos ds laca/k esa Li"Vhdj.k iwNk x;kA oknh us mDr vkns'k ds fo:n~/k ekuuh; mPp U;k;ky;] iVuk esa ;kfpdk la[;k 11755@2001 ,oa ;kfpdk la[;k 7886@2002 nk;j fd;k x;kA ekuuh; mPp U;k;ky;] iVuk ds }kjk mDr ;kfpdkdRrkZ esa ikfjr vkns'k ds vkyksd esa dk;kZy; Kkikad la[;k 2003 fnukad 11-12-2002 ds }kjk budks ns; ykHk dks cjdjkj j[kk x;kA oLrqfLFkfr ;g gS fd {ks=h; f'k{kk mi funs'kd] ex/k ize.My x;k ds Kkikad la[;k 873 fnukad 02-06-2001 ds }kjk buds bUVj izf'kf{kr ,oa Lukrd izf'kf{kr osrueku dks jn~n djrs gqw, buds }kjk mDr osrueku esa izkIr dh xbZ jkf'k dh olwyh dk vkns'k fn;k x;k Fkk] ftlds fo:n~/k oknh ds }kjk ekuuh; mPp U;k;ky;] iVuk esa ;kfpdk la[;k 11755@2001 nk;j fd;k x;k Fkk] ftlesa ekuuh; U;k;ky; }kjk fnukad 28-09-2001 dks ikfjr varfje vkns'k esa ;g funs'k Fkk fd ekuuh; U;k;ky; ds vxys vkns'k rd ;kfpdkdRrkZ ls vf/kdk;s osru dh olwyh LFkfxr j[kh tk,A ekuuh; U;k;ky; us {ks=h; f'k{kk mi funs'kd] ex/k ize.My] x;k ds bUVj izf'kf{kr ,oa Lukrd izf'kf{kr osrueku ds jn~n djus laca/kh vkns'k esa dkbZ gLr{ksi ugha fd;k x;k FkkA mDr ds okotwn oknh tks iwjs ekeys esa ykHkkFkhZ Fks] us {ks=;h f'k{kk mi funs'kd] ex/k ize.My] x;k ds dk;kZy; ls nks"kiw.kZ vfHkjke (Wrongful gain) ds m}s'; ls vius i{k esa dk;kZy; vkns'k 1735 fnukad 26-10-2002 fuxXr djkus esa lQy jgs ftlds }kjk bUgsa iqu% bUVj izf'kf{kr ,oa Lukrd izf'kf{kr dk osrueku dk iquZcgky dj fn;k x;kA ;|fi ekuuh; mPp U;k;ky;] iVuk }kjk mDr ;kfpdk dks varrksxRok fnukad 12-07-2005 dks [kkfjt dj fn;k x;kA bl izdkj ekuuh; U;k;ky; }kjk buds bUVj izf'kf{kr ,oa Lukrd izf'kf{kr osrueku dh ns;rk ij okn ds i{k esa dksbZ vkns'k ikfjr ugha fd;k x;k Fkk] cfYd oknh ds ;kfpdk dks [kkfjt dj fn;k x;k FkkA vr,o oknh Patna High Court CWJC No.795 of 2013 dt.27-02-2015 54 dk ;g dFku gS fd ekuuh; mPp U;k;ky;] iVuk ds }kjk lanfHkZr ekeys esa fn, x;s vkns'k ds vkyksd esa mUgsa bUVj izf'kf{kr ,oa Lukrd izf'kf{kr osrueku iquZcgky fd;k x;k Fkk] loZFkk xyr gSA 6- oknh dk dFku gS fd fuEu voj f'k{kk lsok ls voj f'k{kk lsok esa izksUufr fn, tkus ds fufer bUgksaus ekuuh; mPp U;k;ky; iVuk es ;kfpek la[;k 16967@2011 nk;j fd;k ftlesa ekuuh; U;k;ky; us fnukad 27-09-2011 dks vkns'k ikfjr djrs gq, l{ke izkf/kdkj dks ;g vkns'k fn;k fd buds izksUufr ds nkos dks lqudj mldk fu"iknu fd;k tk;A bl izdkj oknh ds vkosnu ij l{ke izkf/kdkj }kjk fu.kZ; ysrs gq, mls Lohd`r vFkok vLohd`r fd;k tk ldrk FkkA ,slk u djds oknh ds lsok dks gh lekIr djus dk fu.kZ; ekuuh; U;k;ky; ds vkns'k dh i`"BHkwfe esa fy;k x;kA oknh }kjk funs'kky; Lrj ij izksUufr ds fufer fn, x, vH;kosnu ij fopkj djus ds dze esa funs'kky; Lrj ij izFke nQk oknh ds fu;qfDr esa cjrh xbZ vfu;ferrk lE;d :i ls laKku esa vk;kA fu;qfDr esa vfu;ferrk n`f"Vxr gksus ij oknh lfgr lHkh lacaf/kr i{kksa dks viuk&viuk i{k j[kus dk leqfpr volj iznku djrs gq, fof/k lEer izfdz;k dk vuqikyu fd, tkus ds ckn gh oknh ds fu;qfDr dks l{ke izkf/kdkj ;Fkk {ks=h; f'k{kk mi funs'kd] ex/k ize.My] x;k ds vkns'k Kkikad 283 fnukad 07-04-2012 }kjk oknh dh fu;qfDr dks eq[kj vkns'k ikfjr djrs gq, jn~n dj fn;k x;kA 7- oknh dk dFku gS fd ekuuh; mPp U;k;y;] iVuk ds vkns'k ds vkyksd esa foHkkx }kjk muls dkj.k i`PNk fd;k x;k] ftldks laiq"V djus gsrq fd, x, dkj.k i`PNk dk miLFkkiu muds }kjk fd;k x;kA bl dafMdk ls lacaf/kr foospuk mi;qZDr dafMdk la[;k 06 ds foospuk ds dze easa dh tk pqdh gSA 8- oknh dk dFku gS fd mudh fu;qfDr l{ke inkf/kdkjh ds }kjk dh xbZ Fkh vkSj 23 o"kksZa dh lsok muds }kjk iznku fd, tkus ds ckn o"kZ 2016 esa mudh lsok fuo`fr visf{kr gSa ,slh fLFkfr esa lsok lekIr fd;k tkuk vuqfpr gSA fufoZokn :i ls oknh dh fu;qfDr voS/k gSa bl i`"BHkwfe esa Patna High Court CWJC No.795 of 2013 dt.27-02-2015 55 ;g vafdr djuk izkalfxd gS fd jktdh; cqfu;knh fo|ky; esa lgk;d f'k{kd ds in ij fu;qfDr gsrq foHkkxh; vf/klwpuk la[;k 1067 fnukad 17-08-1988 izo`Rr Fkk] ftlesa ;g izko/kku Fkk fd jktdh; cqfu;knh fo|ky; esa lgk;d f'k{kd ds in ij fu;qfDr gsrq iwoZ esa foHkkzxh; i=kad 1001 fnukad 27-07-1988 ds }kjk iwjs jkT; ds fy, tks foKkiu izdkf'kr fd;k x;k Fkk mlds vkyksd esa lacaf/kr {ks=h; f'k{kk mi funs'kd varjoh{kk ds vk/kkj ij iSuy rS;kj djsaxs vkSj ml ij funs'kd] izkFkfed f'k{kk&lg&vij lfpo dk vuqeksnu izkIr djus dk i'pkr gh fu;qfDr djsaxsaA foHkkx }kjk Kkikad 1001 fnukad 27-07-1988 ds ek/;e ls izdkf'kr foKkiu ds vkyksd esa eks0 eq'khZn vkye us jktdh; cqfu;knh fo|ky; esa viuh fu;qfDr gsrq vkosnu i= lefiZr djus dk dkbZ lk{; miyC/k ugha djk;k gSAa lkFk gh eks0 vkye us varjoh{kk esa lfEefyr gksus] fu;qfDr gsrq jksLVj Dyh;jsal djk;s tkus vFkok iSuy cuk, tkus dk Hkh dksbZ lk{; miLFkkfir ugha fd;k gSA o"kZ 1988 ds ckn ex/k ize.My ds jktdh; cqfu;knh fo|ky; esa lgk;d f'k{kd ds in ij fdlh Hkh fu;qfDr dk vuqeksnu funs'kky; }kjk ugha fd;k x;k gSA tcfd eks0 eq'khZn vkye dh cqfu;knh fo|ky; esa Lukrd f'k{kd ds in ij fu;qfDr dh frfFk o"kZ 1988 dh ckn dh gSA vr,o ;g Li"V gS fd budh fu;qfDr ^^Ab-intio void" FkhA mDr dkj.k ls oknh dh fu;qfDr dks lekIr fd, tkus esa fdlh izdkj dks =qfViw.kZ ugha ekuk tk ldrk gSA 9- oknh dk dFku gS fd mudh lsok ds laca/k esa lgh rjhds ls dk;Zokgh lapkfyr dj fu.kZ; ugha fy;k x;k gSA lkFk gh] pwafd iwoZ esa gh mudh fu;qfDr dh oS/krk ds laca/k esa dkj.k i`PNk dh xbZ Fkh] ftl dze esa dksbZ vzxzsRrj dkjZokbZ ugha dh xbZA vr% lsok lekIr fd, tkus ds fu.kZ; vuqfpr gSA oknh }kjk mDr ds leFkZu esa dfri; U;k; fu.kZ;ksa dk mnkgj.k fn;k x;k gSA mijksDr lanHkZ eas ;g vafdr djuk loZFkk mfpr gksxk fd oknh dk ekeyk iwoZ esa lnSo ize.Myh; Lrj ij fopkjk/khu jgk FkkA ftlesa ;s Lo;a ykHkkFkhZ Fks rFkk fo"k;oLrq ds laca/k esa vafre :i ls ;Fkksfpr fof/k lEer fu.kZ; {ks=h; Lrj ij ugha fy;k x;k FkkA vfirq ekuuh; u;k;ky; }kjk iwoZ esa buds laca/k esa vafre Patna High Court CWJC No.795 of 2013 dt.27-02-2015 56 fofu';pu ds iwoZ gh osrueku laca/kh buds fuosnu dk fuLrkj dj fn;k x;kA oRrZeku esa funs'kky;@foHkkx ds Lrj ij uSlfxZd U;k; ds fl}kUr ds vuq:i oknh ds laca/k esa laiw.kZ fLFkfr dh foospuk u;s fljs ls djrs gq, ;qfDr;qDr fof/k lEer fu.kZ; fy;s tkus gsrq iznRr funs'k ds vkyksd esa {ks=h; f'k{kk mi funs'kd] ex/k ize.My] x;k }kjk oknh ds laca/k esa lHkh fcUnqvksa dh leh{kk ds mijkUr budh lsok dks lekIr dj nh xbZ gSa bl laca/k esas Li"V djuk gS fd iwoZ esa {ks=h; Lrj ij fd, x, vuwfpr dk;Z@vfu;ferrk dks fooa/k (Esstopell) dk fl}kUr ds vk/kkj ij mDr vfu;ferrkvksa dks laiq"V djuk loZFkk vuqfpr gksxkA 10- oknh us ;g vuqjks/k fd;k gS fd izksUufr ds nkos ds fu"iknu ds dze esa fdlh Hkh ifjfLFkfr esa mudh lsok lekIr ugha dh tk ldrh gSA pwafd oS/k fu;qfDr ds vk/kkj ij gh izksUufr dk nkok vuqekU; gSa izksUufr ds nkos ij fopkj ds dze esa pwafd funs'kky; Lrj ij ;g izFke nQk laKku esa vk;k fd oknh dh fu;qfDr vfu;fer gSa blfy, fof/k lEer izfdz;kvksa dk vuqikyu djrs gq, Jh eq'khZn vkye ds fu;qfDr dks lekIr djus dk vkns'k l{ke izkf/kdkj }kjk fy;k tk pqdk gSA ,slh fLFkfr eas iz'uxr ekeys esa v|ksgLrk{kjh Lrj ls fdlh izdkj dk gLr{ksi fd;k tkuk lehphu izrhr ugha gksrk gSA vr% ekuuh; mPp U;k;ky;] iVuk ls lkuqu; vuqjks/k gksxk fd mDr izfrosnu dks Lohdkj djus dh egRrh d`ik dh tk;A g0@& 18@1@14 iz/kku lfpo] f'k{kk foHkkx] fcgkj] iVukA
44. The petitioner on receipt of the aforesaid report in fact has filed an affidavit in MJC No. 280 of 2012 wherein having received the report of the Principal Secretary dated 22.1.2014, quoted Patna High Court CWJC No.795 of 2013 dt.27-02-2015 57 above, has also filed a detailed affidavit highlighting the infirmity of the enquiry report by way of seeking relief of reinstatement of the petitioner in service on the post of teacher. To that extent, it would be relevant to quote paragraph no.1 & 2 of the affidavit filed by him in MJC No. 280 of 2012 which reads as follows:-
"1. That I am Petitioner in this case and as such I am well acquainted with the facts and circumstances of the case. I have read the enquiry report submitted by the Principal Secretary, Education Department, Govt. of Bihar, Patna on 22.01.2014 in the Hon'ble Court.
2. That this affidavit is being filed to highlight the infirmity in the enquiry report with a prayer that the facts stated in the enquiry report is in consonance with the facts stated by the petitioner and even though state authorities cannot review its own order but the Hon'ble Court even in contempt jurisdiction can pass an order for the reinstatement of the petitioner in the light of the findings of the enquiry report as even as per the enquiry report the petitioner's continuance in the service was not under forged appointment or absolutely illegal appointment. Even the illegality pointed out by the department was in the knowledge of the state authority and they condoned it by not acting at the relevant time."
45. It thus becomes clear that even after the petitioner was aware that his writ application has already been dismissed on 21.1.2014, he had gone to make a prayer for his reinstatement in service before the Court hearing his contempt application, MJC No. Patna High Court CWJC No.795 of 2013 dt.27-02-2015 58 280 of 2012, which of-course has not been allowed till date.
46. Thus, this Court on perusal of the impugned orders and the other materials as discussed above would find no errors in them. The issue relating to promotion of the petitioner from the post of Peon to the post of Assistant Teacher has been decided by the authority strictly in accordance with law keeping in view the requirement of the statutory rule wherein only the direct appointment can only be made on the post of Assistant Teacher in Basic school after publication of the advertisement in the newspaper followed by preparation of panel and its approval by the competent authority. This Court will therefore have no difficulty in coming to a conclusion that the appointment of the petitioner allegedly by way of promotion from the post of Peon to the post of Assistant Teacher in a Basic school was absolutely in teeth of the statutory rules governing the appointment of Teachers is Basic schools.
47. The submissions that simply because the petitioner was allowed to continue in the school as a Teacher from 1989 to the date of the impugned order i.e. 7.4.2012 should weigh upon this Court in allowing the petitioner to continue on the post of Teacher even if his appointment was illegal only because of long continuation in service has been also answered both by this Court and the Apex Court time without number. Reference in this connection may be usefully Patna High Court CWJC No.795 of 2013 dt.27-02-2015 59 made to the judgment of the Apex Court in the case of State of Bihar Vs. Upendra Narayan Singh & Ors. reported in 2009(5) SCC 65 relevant portion whereof reads as follows:-
"59. At the hearing of this appeal, we asked the learned senior counsel appearing for the respondents to show that before appointing his clients on ad hoc basis, the then Regional Director, Gaya had issued an advertisement and/or sent requisition to the employment exchange and made selection after considering competing claims of the eligible candidates but he could not draw our attention to any document from which it could be inferred that the respondents were appointed after advertising the posts or by adopting some other method which could enable other eligible persons to at least apply for being considered for appointment. He, however, submitted that issue relating to legality of the initial appointments of the respondents has become purely academic and this Court need not go into the same because their services had been regularised by the competent authority in 1992.
60. In our opinion, there is no merit in the submission of the learned senior counsel. If the initial appointments of the respondents are found to be illegal per se, the direction given by the High Court for their reinstatement with consequential benefits cannot be approved by relying upon the so-called regularization of their services. Had the respondents been appointed by the competent authority after issuing an advertisement or sending requisition to the employment exchange so as to enable the latter to sponsor the names of eligible persons then they would have certainly produced the relevant documents before the High Court or at least before this Court. However, the fact of the matter is that none of the documents which could give a semblance of legitimacy to the appointments of the respondents was produced before the Patna High Court CWJC No.795 of 2013 dt.27-02-2015 60 High Court and none has been produced before this Court.
63. The so-called regularization of the services of the respondents on which heavy reliance was placed by the learned senior counsel appearing on their behalf in the context of averments contained in paragraph 4 of the counter affidavit filed before this Court by Shri Prasannjeet Kumar Singh (respondent no.3 herein) is a proof of nepotism practiced by the officer and deserves to be ignored. For the reasons best known to them, the respondents have not produced copy of the order by which their services were regularised. Perhaps none exists.
64. The statement furnished by counsel for the appellant, which is accompanied by documents marked `A' and `B', shows that in less than 7 months of the respondents appointment (except respondent no.1 who is said to have been appointed with effect from 9.10.1991), Dr. Darogi Razak is said to have written confidential memorandum bearing no.20 dated 11.5.1992 (Annexure `A') to District Animal Husbandry Officer, Aurongabad, Gaya that ad hoc appointments made vide Memorandum No.1467 dated 9.10.1991 are being regularized temporarily by the local appointments committee constituted on 11.5.1992. What is most amazing to notice is that the local appointments committee was constituted on 11.5.1992, the committee met on the same day and regularised the ad hoc appointments and on that very day the Regional Director sent confidential letter to his subordinate, i.e., the District Animal Husbandry Officer informing him about the regularization of ad hoc appointments. No rule or policy has been brought to our notice which empowers the appointing authority to regularize ad hoc appointments within a period of less than 7 months. Therefore, we have no hesitation to hold that the exercise undertaken by Dr. Darogi Razak for showing that appointments of the respondents were regularized by the local appointments committee on 11.5.1992 was a farce.
65. In view of the above discussion, we hold that the initial Patna High Court CWJC No.795 of 2013 dt.27-02-2015 61 appointments of the respondents were made in gross violation of the doctrine of equality enshrined in Articles 14 and 16 and the provisions of the 1959 Act and the learned Single Judge gravely erred by directing their reinstatement with consequential benefits.
67. By now it is settled that the guarantee of equality before law enshrined in Article 14 is a positive concept and it cannot be enforced by a citizen or court in a negative manner. If an illegality or irregularity has been committed in favour of any individual or a group of individuals or a wrong order has been passed by a judicial forum, others cannot invoke the jurisdiction of the higher or superior Court for repeating or multiplying the same irregularity or illegality or for passing wrong order - Chandigarh Administration and another v. Jagjit Singh and another [(1995) 1 SCC 745], Secretary, Jaipur Development Authority, Jaipur v. Daulat Mal Jain and others [(1997) 1 SCC 35], Union of India [Railway Board] and others v. J.V. Subhaiah and others [(1996) 2 SCC 258], Gursharan Singh v. New Delhi Municipal Committee [(1996) 2 SCC 459], State of Haryana v. Ram Kumar Mann [(1997) 1 SCC 35], Faridabad CT Scan Centre v. D.G. Health Services and others [(1997) 7 SCC 752], Style (Dress Land) v. Union Territory, Chandigarh and another [(1999) 7 SCC 89] and State of Bihar and others v. Kameshwar Prasad Singh and another [(2000) 9 SCC94], Union of India and another v. International Trading Co. and another [(2003) 5 SCC 437] and Directorate of Film Festivals and others v. Gaurav Ashwin Jain and others [(2007) 4 SCC 737] ."
(Underlining for emphasis)
48. The aforesaid view of the Apex Court in fact only supports the earlier Full Bench decision of this Court in the case of Rita Mishra Vs. State of Bihar & Ors. reported in 1987 BBCJ 701. which was affirmed in the case of R. Vishwanatha Pillai Vs. State of Kerala & Ors. Patna High Court CWJC No.795 of 2013 dt.27-02-2015 62 reported in 2004(2)SCC 105 wherein it was held as follows:-
"17. The point was again examined by a Full Bench of the Patna High Court in Rita Mishra v. Director, Primary Education, Bihar. The question posed before the Full Bench was whether a public servant was entitled to payment of salary to him for the work done despite the fact that his letter of appointment was forged, fraudulent or illegal. The Full Bench held: (AIR p. 32, para 13) "13. It is manifest from the above that the rights to salary, pension and other service benefits are entirely statutory in nature in public service. Therefore, these rights, including the right to salary, spring from a valid and legal appointment to the post. Once it is found that the very appointment is illegal and is non est in the eye of the law, no statutory entitlement for salary or consequential rights of pension and other monetary benefits can arise. In particular, if the very appointment is rested on forgery, no statutory right can flow from it."
18. We agree with the view taken by the Patna High Court in the aforesaid cases.
19. It was then contended by Shri Ranjit Kumar, learned Senior Counsel for the appellant that since the appellant has rendered about 27 years of service, the order of dismissal be substituted by an order of compulsory retirement or removal from service to protect the pensionary benefits of the appellant. We do not find any substance in this submission as well. The rights to salary, pension and other service benefits are entirely statutory in nature in public service. The appellant obtained the appointment against a post meant for a reserved candidate by producing a false caste certificate and by playing a fraud. His appointment to the post was void and non est in the eye of the law. The right to salary or pension after retirement flows from a valid and legal appointment. The consequential right of pension and Patna High Court CWJC No.795 of 2013 dt.27-02-2015 63 monetary benefits can be given only if the appointment was valid and legal. Such benefits cannot be given in a case where the appointment was found to have been obtained fraudulently and rested on a false caste certificate. A person who entered the service by producing a false caste certificate and obtained appointment for the post meant for a Scheduled Caste, thus depriving a genuine Scheduled Caste candidate of appointment to that post, does not deserve any sympathy or indulgence of this Court. A person who seeks equity must come with clean hands. He, who comes to the court with false claims, cannot plead equity nor would the court be justified to exercise equity jurisdiction in his favour. A person who seeks equity must act in a fair and equitable manner. Equity jurisdiction cannot be exercised in the case of a person who got the appointment on the basis of a false caste certificate by playing a fraud. No sympathy and equitable consideration can come to his rescue. We are of the view that equity or compassion cannot be allowed to bend the arms of law in a case where an individual acquired a status by practicing fraud."
49. The plea of the impugned order being retaliation for denying him benefit of promotion in view of the order of this Court dated 27.9.2011 in CWJC No. 16967 of 2011 and the pending contempt application, MJC No. 280 of 2012 is to be also noted for its being rejected, inasmuch as, it has already been explained in paragraph no.27 that a show-cause notice dated 4.4.2011 had already been issued to the petitioner by R.D.D.E., Gaya.
50. In the present case, the petitioner could actually continue in service only by litigating the issue before this Court at least from the year 2001 to 2011 as has been discussed at length Patna High Court CWJC No.795 of 2013 dt.27-02-2015 64 earlier. The respondents in fact having been subjected to both repeated writ application and contempt petition being filed by the petitioner were not in a position to take any decision till disposal of the last writ application and, therefore, keeping in view that the promotion of the petitioner in I.A. and B.A. Scale was already cancelled in the year 2001 and thereafter his appointment also has been cancelled by the impugned order, the plea of long continuation of the petitioner on the post of Teacher will have no meaning. As a matter of fact, the petitioner on the strength of the interim order wanted to fool the authorities because whatever order was passed in compliance of the stay order of this Court in the first writ application either by way of restoring him the benefit of I.A. and B.A. Trained Pay-Scale was a conditional order dependent on the final outcome of the writ application and, as has been found above, the aforesaid writ application was ultimately dismissed and, therefore, the respondents cannot be faulted either on fact or in law in taking a decision against the petitioner specially when he himself had claimed his promotion in subordinate education service least realizing that he was not even eligible to be the member of cadre of teacher of Basic school and hhis promotion in I.A. and B.A. trained pay-scale was already cancelled.
51. That being so, this Court does not find any error in the impugned orders passed by the Regional Deputy Director of Patna High Court CWJC No.795 of 2013 dt.27-02-2015 65 Education, Magadh Division, Gaya and the Director of Education Department who have only held the obvious that the appointment of the petitioner on the post of Assistant Teacher was vitiated both on fact and in law.
52. This writ application is, accordingly, dismissed and, as a result, the petitioner now shall stand reverted back to the post of his Peon.
(Mihir Kumar Jha, J) Rishi/-
U