Chattisgarh High Court
Bhupendra Kumar Sahu vs State Of Chhattisgarh 52 Wpc/1902/2019 ... on 17 June, 2019
Author: P. Sam Koshy
Bench: P. Sam Koshy
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NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WRIT PETITION (S) NO. 4146 OF 2019
Bhupendra Kumar Sahu S/o Rohit Kumar Aged About 38 Years Presently
Posted As Lecturer (Vidiya Mitaan), R/o Village Mavlipara, Tahsil
Narharpur, District Kanker Chhattisgarh., District : Kanker, Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, School Education
Department Mantralaya, Mahanadi Bhawan, Atal Nagar, New Raipur
Chhattisgarh., District : Raipur, Chhattisgarh
2. The Secretary Panchayat And Rural Development, Department
Mantralaya, Mahanadi Bhawan, New Raipur Chhattisgarh., District :
Raipur, Chhattisgarh
3. Directorate Of Public Instruction Through The Director, Dpi, New Raipur
Chhattisgarh., District : Raipur, Chhattisgarh
4. Chhattisgarh Professional Examination Board Through Secretary, Vyapam
Bhawan, North Block, Sector 19, Atal Nagar, Raipur Chhattisgarh., District :
Raipur, Chhattisgarh
... Respondent(s)
For Petitioner : Shri Rahul Sharma, Advocate.
For State : Shri P. Acharya, P.L.
For Respondent No.4 : Shri Yogendra Pandey, Advocate, on
behalf of Shri Animesh Tiwari,
Advocate.
Hon'ble Shri Justice P. Sam Koshy
Order on Board
17.06.2019
1. The primary grievance of the petitioner in the instant case is that the petitioner was initially appointed as "Vidya Mitaan" and has been discharging duties as "Vidya Mitaan" for a couple of years. Now, the relief sought for by the petitioner is for a direction to the State Government for an appropriate policy decision and try to regularize the services of the petitioner under the State Government as a Shiksha Karmi. The further relief of the petitioner is that the State -2- Government while issuing the advertisement for filling up of regular post of Lecturer/Teacher in the State Government should give some preferential treatment to the petitioner for having discharged the duties of Vidya Mitaan.
2. The contention of the petitioner is that the petitioner fulfills all the minimum requirements of being appointed as Lecturer/Teacher/ Shiksha Karmi under the State Government and therefore, if some preferential treatment is given for the services rendered as a Vidya Mitaan, the petitioner could get some advantage in the fresh recruitment. As far as the appointment to the post of Lecturer/Teacher/Shiksha Karmi is concerned, it is not in dispute that it is in accordance with the rules framed by the State Government for the respective post. This Court in exercise of its judicial power, at this juncture would only have to see whether the recruitment process initiated by the State Government is in accordance to the rules or not ?
3. The counsel for the petitioner very fairly submits that none of the recruitment process drawn is contrary to the rules, however, the petitioner seeks for some preferential treatment to be given for the services rendered by the petitioner. As per the legal position, granting of preferential treatment is one which is exclusively within the domain of the State Government. Though the petitioner refers to a letter of a Minister of the respondent State Government, where he had recommend for considering the demands of the petitioner and similarly placed persons before the contractual period of the petitioner and other similarly placed persons comes to an end, however, the said correspondence of the minister would not have legally enforcible -3- value. Any relief which could be given to the petitioner would have to be taken as a policy decision that would have to be framed by the State Government.
4. Given the said facts of the case, this Court is of the opinion that ends of justice would meet, if the petitioner is directed to approach the respondents for ventilating the grievances by making a suitable representation in this regard and if such representation is made, the authorities concerned shall take an appropriate decision at the earliest.
5. Accordingly, the Writ Petition stands disposed of.
Sd/-
(P. Sam Koshy) Judge Jyotijha