Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

Ashish Kumar Bharti And Anr vs State Of Jharkhand Through Its Chief ... on 12 April, 2016

Equivalent citations: 2016 (4) AJR 399, (2016) 3 JLJR 41

Author: Virender Singh

Bench: Virender Singh

                                   1

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     L.P.A. No. 414 of 2015

1.

  Ashish   Kumar   Bharti,   S/o­   Dineshwar   Prasad   Choudhary,  R/o­at   Saraswati   Sadan,   Devi   Dayal   Lane,   Bara   Bazar,   Sadar,  Hazaibagh

2.     Herjeewan   Saw,   S/o­   Ram   Dular   Saw,   R/o­Babhanbay,  PS­Mufasiil, District­Hazaribagh  ...     ...  Appellants   Versus

1.   State   of   Jharkhand   through   its   Chief   Secretary,   at   Project  Building, Dhurwa, Ranchi

2.     Principal   Secretary,   Human   Resources   Department,   Govt.   of  Jharkhand, Project Building, Dhurwa, Ranchi

3. Chairman, Jharkhand Academic Council, Namkum, Ranchi

4. Secretary, Jharkhand Academic Council, Namkum, Ranchi            ...  ...    Respondents  ­­­­­ For the Appellants  : Mr. Anil Kumar Sinha, Sr. Advocate   Mr. Rohit Ranjan Sinha, Advocate For the State : Mr. Rajesh Kumar, G.P. V For the JAC : Mr. Md. Sohail Anwar, Sr. Advocate ­­­­­ CORAM: HON'BLE MR. JUSTICE VIRENDER SINGH, CHIEF JUSTICE         HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR   ­­­­­ th  12/Dated: 12    April, 2016       Aggrieved   by   order   dated   09.07.2015   in  W.P.(S) No. 2461 of 2015 whereby, the prayer seeking a direction  upon the respondent­State to include the name of the petitioners  in the merit list prepared by the Jharkhand Academic Council for  appointment to the post of Trained Graduate Teachers (TGT) was  rejected, the appellant­writ petitioners have preferred the instant  Letters Patent Appeal.

2.  Heard the learned counsel for the parties and perused  the documents on record.

3.  Mr. Anil Kumar Sinha, the learned Senior counsel for  the appellants submits that the result of the appellants which was  uploaded on website discloses that the appellants secured more  marks   than   the   cut­off   marks   and   the   candidates   who   have  secured   lesser   marks   than   the   appellants   though,   have   been  recommended   for   appointment   by   the   Jharkhand   Academic  Council,   the   candidature   of   the   appellants   was   rejected   on   the  technical plea that the bubble in OMR answer­sheet was either not  darkened (filled up) or wrongly darkened.   It is contended that  since the hand written roll number reflected on OMR answer­sheet  of both the appellants is correct, on a hyper­technical ground, the  claim of the meritorious candidates such like the appellants cannot  be given a go­bye. 

4.  Mr. Md. Sohail Anwar, the learned Senior counsel for  the   respondent­Jharkhand   Academic   Council   submits   that  evaluation   of   Paper­II   written   by   the   appellants   was   a   mistake  committed   by   the   Council.     The   appellants   who   have   failed   to  obtain the minimum qualifying marks in Paper­I cannot base their  claim   on   the   marks   obtained   by   them   in   Paper­II.   Referring   to  Clause (cha) of Advertisement no. 93 of 2011, the learned Senior  counsel submits that only when a candidate is found successful in  Paper­I, the Council was required to assess Paper­II. 3

5.   Before   adverting   to   the   rival   contentions,   it   is  necessary to notice relevant stipulations in Advertisement No. 93  of 2011. Clause (cha) of the said Advertisement reads as under :

(cha) The direct appointment of teachers against the  above   vacant   posts   shall   be   done   by   the   Director,  Secondary Education from the merit list prepared on  the   basis   of   written   examination   conducted   by   the  council.

For preparation of merit  list, written examination  shall be conducted as under:­ Question   Paper­I:­   Examination     of   General  Knowledge,   Hindi   and   English   Language   ­100   marks  (Qualifying paper).

Question   Paper­II:­Examination   of   concerned  subject­300 marks.

Question   Paper­I:­It   shall   be   qualifying   in   nature  i.e., it shall be essential to get minimum Thirty­three  (33)   as   pass   mark.   But   the   marks   obtained   in   this  question paper shall not be included in the preparation  of merit list. This question paper shall be of objective  and multiple choices.

Question   Paper­II:­The   question   shall   be   of  description   of   graduate   level   from   the   concerned  subject   in   which   appointment   is   to   be   made   and  subject­wise merit list shall be prepared on the basis of  marks obtained in this paper. Such candidates who do  not get minimum qualifying marks in question paper­  I, evaluation of answer sheets of Paper­II shall not be  done.   The   minimum   cut­off   marks   for   the   question  paper­II shall be 50 percent. The relaxation of five (5)  percent shall be admissible to the candidate belonging  to   scheduled   caste/scheduled   tribe   in   the   prescribed  qualifying cut­off marks. 

(p) mi;qZDr fjDr inksa ds fo:) f'k{kdksa dh lh/kh fu;qfDr ifj"kn }kjk vk;ksftr fyf[kr ijh{kk ds vk/kkj ij rS;kj dh x;h es?kk lwph ls funs'kd] ek/;fed f'k{kk }kjk dh tk;sxhA es?kk lwph rS;kj djus gsrq fyf[kr ijh{kk dk vk;kstu fuEuor~ gksxk%& iz'u i=&1& lkekU; Kku] fgUnh rFkk vaxzth Hkk"kk dh ijh{kk&100 vad (vgZd iz'u i=) iz'u i=&AA& lEcfU/kr fo"k; dh ijh{kk&300 vad iz'u i=&A& vgZd (qualifying)  iz'u i= gksxk vFkkZr blesa ek= U;wure mRrh.kkZad rSarhl vad (33) izkIr djuk 4 vfuok;Z gksxkA ijUrq es?kk lwph ds fuekZ.k gsrq bl iz'u i= ds izkIrkadks dks lfEefyr ugha fd;k tk;sxkA bl iz'u i= esa oLrqfu"B ,oa cgqfodYih; iz'u iwNs tk;saxsA iz'u i=&AA esa lEcfU/kr fo"k; ftlesa fu;qfDr dh tkuh gS] ds Lukkrd Lrjh; fo"k;fu"B izdkj ds iz'u iwNs tk;saxs rFkk fo"k;okj es?kk lwph bl iz'u i= ds izkIrkadks ds vk/kkj cuk;h tk;sxhA ,slh vH;FkhZ tks iz'u i=&A esa U;wUre mRrh.kkZd izkIr ugha dj ldsaxs muds iz'u i=&AA ds mRrj iqfLrdkvksa dk ewY;kadu ugha fd;k tk;sxkA iz'u i=&AA dk U;wUkre mRrh.kkZd (dV vkWZQ ekDlZ)  50 izfr'kr gksxkA vuqlwfpr tkfr@vuwlwfpr tutkfr ds mEehnokjksa dks mRrh.kZrk ds fy, fu/kkfjr dV vkWQ ekDlZ esa (ikWap) 5 izfr'kr dh NwV vuqekU; gksxhA

6.  The appellants have brought on record a copy of the  instructions attached to the question booklet for recruitment for  the post of Trained Graduate Teachers. 

7.  The learned Senior counsel for the appellants contends  that   the   appellants   have   correctly   followed   the   Instructions  attached to the question booklet and the roll number written by  them   in   numericals   is   their   correct   roll   number.   However,   the  learned   Senior   counsel   for   the   respondent­Jharkhand   Academic  Council disputing the said plea contended that Instruction no. 2  on   the   question   booklet   cautioned   the   candidates   to   fill   the  relevant   fields   in   OMR   answer­sheet   correctly.     The   OMR  answer­sheets   also   contained   instructions   for   marking   OMR  answer­sheet and the method of filling up the circles correctly was  also displayed on the OMR answer­sheet.  

8. The   respondent­Jharkhand   Academic   Council   has  taken a stand that the appellant no. 1 incorrectly marked the last  digit   of   his   roll   number   whereas,   the   appellant   no.   2   has   not  5 marked   one   of   the   digits   in   his   roll   number.   Consequently,   the  OMR answer­sheet of the appellants for Paper­I were not assessed  by the computerized system which reads the OMR answer­sheets. 

9.  Since   the   appellants'   Paper­I   was   not   evaluated,   in  terms of stipulation under Clause (cha) of the Advertisement, the  Jharkhand   Academic   Council   was   not   required   to   assess   their  Paper­II.  May be, Paper­II of the appellants was evaluated by the  respondents and marks obtained by them were also uploaded on  the website however, considering the fact that the appellants did  not qualify in Paper­I, they cannot claim appointment on the basis  of marks obtained by them in Paper­II. The specific Clause in the  Advertisement makes it mandatory to qualify Paper­I and since the  appellant­writ petitioners have failed to qualify in the said paper,  any mistake committed by the Jharkhand Academic Council would  not clothe them with a right to claim appointment on the basis of  the marks obtained by them in Paper­II. 

10.   A   bonafide   mistake   does   not   confer   a   right   on   any  party and it can be corrected at any time once it is detected.   In  "Union of India & Anr. vs. Narendra Singh" reported in (2008)   2 SCC 750,  the Hon'ble Supreme Court has held that, "It is true  that the mistake was of the Department and the respondent was  promoted   though,   he   was   not   eligible   and   qualified.     But,   we  cannot   countenance   the   submission   of   the   respondent   that   the  mistake cannot be corrected. Mistakes are mistakes and they can  6 always be corrected by following due process of law."

11.  As a sequel to the aforesaid discussions, the net result  is that, the instant matter does not warrant interference of this  Court and resultantly, the Letters Patent Appeal is dismissed. 

   (Virender Singh, C.J.) (Shree Chandrashekhar, J.) Tanuj/-