Allahabad High Court
Smt. Gule Rana And Anr. vs State Of U.P. And Ors. on 24 November, 2003
Equivalent citations: 2004(1)AWC580, (2004)1UPLBEC826
Author: R.B. Misra
Bench: R.B. Misra
JUDGMENT R.B. Misra, J.
1. Heard Sri M.A. Qadeer, learned counsel for the petitioner, Sri K.S. Shukla, learned counsel appearing for Director of Education (Basic) along with Sri R.K. Tripathi as well as Sri Raj Kumar learned standing counsel for the State.
In this petition the prayer has been made seeking writ of mandamus seeking direction to respondent No. 4 Basic Education Officer, Allahabad for appointing the petitioners to the post of Assistant Urdu Teacher in B.T.C. Grade on merits in reference to the Government Order dated 21.7.1995.
2. For adjudication of these writ petitions the main facts of the Writ Petition No. 14808/96 are referred. An advertisement was published by the respondents In the newspaper on 5.8.1995 (Annexure-7 to the writ petition) inviting application for selection to the post of Assistant Teachers/Primary Urdu Teachers. The selection was to be made according to the Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 (in short Rules, 1981). According to the Government Order No. 2709, dated 21.7.1995, the reservation for Assistant Urdu Teachers were provided for O.B.C. (other backward class category) inter-alia for many category of candidate. As other the total number of 75 vacancies were notified for recruitment in Allahabad district alone. Clauses 9, 10, 11 and 12 of the Government Order dated 21.7.1995 reads as below :
9- fyf[kr ijh{kk ds vad vkSj xq.kork vad tksM+dj o"kkZuqe esa esfjV lwph cukbZ tk;s A 10- esfjV lwph esa ls mrus gh vH;FkhZ fu;qf ds fy, p;u lfefr ds lkeus fu/kkZfjr frfFk dsk vkeaf=r fd;s tk;sa tks fj inksa dh vko';rk dh iwfrZ djrs gksa A ,sls vH;fFkZ;ksa ds leLr ewy izek.k&i=ksa dh tkp dh tk;sxh rRi'pkr fu;qf i= fuxZr fd;s tk;sa A mnkgj.k ds fy, ;fn fdlh tuin esa 50 fj in Hkjs tkus gSa rc 50 vH;fFkZ;ksa dks gh muds leLr ewy&izek.k i=ksa dh tkp djus ds fy, cqyk;k tk;sxk A 11- fjf;ksa dks lekpkj i=ksa esa vf/klwfpr djus ds vykok ftyk jkstxkj dk;kZy;ksa dks Hkh vf/klwfpr djds vH;fFkZ;ksa ds uke izkIr fd;s tk;sa A jkstxkj dk;kZy; ls izkIr ukeksa dh lwph dh tkp fu;qf izkf/kdkjh }kjk dh tk;sxh vkSj fu;ekoyh esa bl fufek fn;s x;s izkfo/kku ds vuqlkj fofgr vgZrk j[kus okys fu;qf ds fy, vgZ vH;fFkZ;ksa dh lwph rS;kj dh tk;sxh A fu;qf izkf/kdkjh lekpkj i=ksa esa vf/klwfpr dh x;h fjf;ksa ds laca/k esa izkIr vkosnu i=ksa vkSj jkstxkj dk;kZy; ls izkIr vH;fFkZ;ksa ds ukeksa dh lwph dh tkp djsxk rRi'pkr ,sls vHk;fFkZ;ksa dh lwph rS;kj dh tk;sxh tks fofgr 'kSf{kd vgZrk,a j[krs gksa vkSj fu;qf ds fy, vgZ gksa A 12- m- iz- csfld f'k{kk v/;kid lsok fu;ekoyh] 1981 ds fu;e 17 4 ds vuqlkj izf'kf{kr vH;fFkZ;ksa ds laca/k esa gh o"kkZuqe dks /;ku esa j[kk tk;sxk A vizf'kf{kr vH;fFkZ;ksaa dk p;u izf'kf{kr vH;FkhZ miyC/k u gksus@vgZ u ik;s tkus dh n'kk esa fd;k tkuk pkfg, A vizf'kf{kr vH;fFkZ;ksa dk p;u vFkkZr fyf[kr ijh{kk rFkk xq.kokk vadksa dks tksM+us ds vk/kkj ij fd;k tk;sxk rFkk blesa o"kkZuqe ykxw ugha gkxk A vizf'kf{kr Js.kh ds p;fur vH;fFkZ;ksa dks vizf'kf{kr osrueku ns; gksxk A xq.kokk vadksa ds fu/kkZj.k ds fo"k; esa m- iz- csfld f'k{kk v/;kid lsok fu;ekoyh] 1981 ds fu;e 14 4 ds ifjf'k"V esa fLFkfr Li"V dh x;h gS] mlh ds vuqlkj xq.kokk vad tksM+s tk;sa A
3. The written test was held on 11.9.1995 in which petitioners participated as O.B.C. candidates and the final result was declared on 24.9.1995 and seventy three (73), candidates shown successful were to be called for verification of their original testimonials as per Clause (10) of Government order dated 21.7.1995. The petitioners' Roll Nos. 2069 and 2037 were also included in the list of successful candidates, whereas, the petitioners were called personally on 27.9.1995 and on verification the selection committee approved their certificates.
4. The appointment letters in favour of fifty one (51) candidates were issued, out of which the certificates of two candidates were found fake therefore, their selection was cancelled, thus only 49 candidates were issued appointment orders and postings, rest of the posts were kept vacant. Although the petitioners were placed at serial Nos. 36 and 37 respectively in the merit list, however, they were ignored, therefore Writ Petition No. 14808 of 1996 was preferred in which the counter-affidavit was filed.
5. In the connected Writ Petition No. 31105 of 1996, Noorul Huda Ansari (the petitioner No. 1) and Shafeeq Ahmad (the petitioner No. 2) had appeared for the examination as O.B.C. candidates and petitioner Nos. 3 and 4 namely Mohammad Hashim Farooqi and Naseem Afroz participated as general candidates with Roll Nos. 2062, 2099, 2056 and 2078 respectively in the selection in question. In counter-affidavit dated 19.8.1998 filed by Sri Ram Milan Giri, the then Basic Shiksha Adhikari in the said writ petition stating that petitioners were included in the seventy (70) candidates called by the selection committee but appointments were issued to only fifty one (51) candidates according to merits as fifty one vacancies were available in primary sections and the rest were to be given appointment after promotion of Assistant Teachers Urdu working in primary sections to the Junior High School section. An interim mandamus was issued on 23.9.1998 in Writ Petition No. 31105 of 1996 directing the respondents to appoint the petitioners as Urdu Teachers or show cause within one month. On non-compliance petitioners of the said writ petition preferred Contempt Application No. 539 of 1999. In response to the notices the then District Basic Shiksha Adhikari filed counter-affidavit where only stand taken was that the necessary orders in favour of the petitioners could not be issued due to change of the District Basic Shiksha Adhikari as the said officer was new incumbent and that the file of the selection was not produced by the concerned clerk against whom the action was proposed to be taken.
6. After exchange of affidavits in Writ Petition No. 14808 of 1996 this Court was pleased to issue a mandamus on 8.10.1999 enclosed as Annexure-1 to the written argument.
7. Subsequently on 19.12.2001 this Court was pleased to direct the respondents to inform about the compliance of the mandamus referred above which was not done therefore on 10.1.2002 this Court was pleased to pass a detailed order marked as Annexure-2.
8. Subsequently on 7.2.2002 this Court was pleased to impose personal cost of Rs. 1,000 on Basic Shiksha Adhikari and Basic Shiksha Adhikari was directed to appear in person failing which non-bailable warrants was to be issued against him and he was also directed to file affidavits and produce the original records pertaining to the selection. It is relevant to refer the relevant rules namely, the Uttar Pradesh Basic Education (Teachers) Service Rules, 1981 (in short called Rules, 1981) which provides as under :
Rule 2 Definitions : In these rules unless the context otherwise requires :
(c) "Basic School" means a school where instructions from Classes 1 to VIII are imparted;
(h) "Junior Basic School" means a Basic School where instructions from Classes I to V are imparted;
(j) "Nursery School" means a school in which children ordinarily of the age up to six years are taught in classes lower than Class-I;
(l) "Selection Committee" means the selection committee constituted under Rule 16;
(m) "Senior Basic School" means a Basic School where instructions from Classes VI to VIII are imparted;
(o) "Teacher" means a person employed for imparting instructions in Nursery Schools, Basic Schools, Junior Basic Schools or Senior Basic Schools;
(q) "Under Graduate Training" means training for the Hindustani Teacher's Certificate, Basic Teacher's Certificate, Junior Teacher's Certificate, Certificate of Teaching, Certificate of Teaching (Basic) and Certificate of Teaching (Nursery) for which under-graduates are eligible for admission:
Rule 14. Determination of vacancies and preparation of list-
(1) In respect of appointment, by direct recruitment to the post of Mistress of Nursery Schools and Assistant Master or Assistant Mistress of Junior Basic Schools under Clause (a) of Rule 5, the appointing authority shall determine the number of vacancies as also the number of vacancies to be reserved for candidates belonging to Scheduled Caste, Scheduled Tribes, Backward Classes, dependents of freedom fighters and other categories under Rule 9 and notify the vacancies to the Employment Exchange and in at least two newspapers having adequate circulation in the State as well as in the concerned district inviting applications from candidates possessing prescribed training qualification from the district concerned.
(2) The appointing authority shall scrutinize the applications received in pursuance of the advertisement and the names of candidates received from the Employment Exchange and prepare a list of such persons as appear to possess the prescribed academic qualifications and be eligible for appointment.
Rule 15. Notification of vacancies and preparation of list of eligible candidates for certain posts of Assistant Masters/Mistress of Senior Basic Schools.-
(1) In respect of an appointment by direct recruitment to the post of Assistant Master or Assistant Mistress of Senior Basic School under the proviso to Rule 5 (b) the appointing authority shall notify every vacancy to the Employment Exchange and also in at least one newspaper having adequate circulation in the locality.
(2) The appointing authority shall scrutinise the applications received in pursuance of advertisement and the names of candidates received from the Employment Exchange in pursuance of the vacancy under Sub-rule (1) and shall thereafter, prepare a list of such person as appear to possess the prescribed educational qualifications and be eligible for appointment. The order in which names of eligible persons shall appear in the list shall be as prescribed under Clause (b) of Sub-rule (2) of Rule 14.
(3) The list prepared under Sub-rule (2) shall be forwarded by the appointing authority to the Selection Committee constituted under Rule 16.
17. Procedure for direct recruitment to a post for teaching a language.-
(1) The Selection Committee shall require the candidates mentioned in the lists referred to in Sub-rule (6) of Rule 14, Sub-rule (2) of Rule 15, as the case may be, to appear at a written examination which shall be of one hundred marks.
(2) In the written examination under Sub-rule (1), the candidates will be required to write an essay on a current topic in the language in respect of which the post is to be filled. A candidate who obtains less than fifty marks in the written examination shall be disqualified for appointment.
(3) The marks obtained by a candidate, who is not disqualified under Sub-rule (2) in the written examination shall be added to his quality points awarded in accordance with the Appendix.
(4) The Selection Committee shall prepare a list of candidates who have qualified in the written examination under Sub-rule (2) in such manner than the candidates who have passed the required training course earlier in point of time shall be placed higher than those who have passed the said training course later and the candidates who have passed the training course in a particular year shall be arranged in accordance with the aggregate of marks obtained by the said candidates in the written examination and quality points. If two or more candidates obtain equal marks, the candidate senior in age shall be placed higher in the list. The number of names in the list shall be larger (but not larger by more than twenty-five per cent) than the number of vacancies. The Selection Committee shall forward the list to the appointing authority.
17A. Procedure for direct recruitment to a post for teaching subjects other than language.-
(1) The Selection Committee shall consider the candidates for selection on the basis for the list referred to in Sub-rule (6) of Rule 14 or Sub-rule (2) of Rule 15, as the case may be, and prepare a list of selected candidates in the order in which their names appear in the said list. If two or more candidates have equal quality points, the name of the candidate who is senior in age shall be placed higher in the list. The Selection Committee shall forward the list to the appointing authority.
(2) The list prepared under Sub-rule (1) shall remain valid for one year from the date of its preparation.
(3) Where the number of selected candidates is more than the number of vacancies and all the selected candidates do not get appointments under Sub-rule (1) of Rule 19, the District Basic Education Officer shall forward the list of such selected candidates as have not been able to get appointment due to non-availability of vacancies, along with their application and other particulars, to the Regional Assistant Director of Education (Basic), for the purposes of utilising the list in a district within his region where sufficient number of selected candidates are not available to fill the vacancies in such district.
(4) On receiving the list referred in Sub-rule (3), the Regional Assistant Director of Education (Basic), shall forward the list along with the applications and other particulars of the selected candidates to a District Basic Education Officer within his region, where sufficient number of candidates are not available to fill the vacancies. In so forwarding the list, the Regional Assistant Director of Education (Basic) shall take into account the options given by selected candidates in regard to his posting in districts.
(5) On receiving the list referred to in Sub-rule (4), the District Basic Education Officer shall place the list along with applications and other particulars of the candidates, before the Selection Committee constituted under Rule 16.
(6) The Selection Committee shall consider the candidates mentioned in the list referred to in Sub-rule (4) and prepare a list of selected candidates in accordance with Sub-rule (1) and include their names at the bottom in the list prepared under Sub-rule (1) and forward the entire list to the appointing authority.
(7) Where the list forwarded to the Regional Assistant Director of Education (Basic) under Sub-rule (3) cannot be utilized in his region due to non-availability for vacancies, the Regional Assistant Director of Education (Basic) shall forward the list to the Secretary of the Board who shall thereafter, forward the list to a District Basic Education Officer in whose district sufficient number of candidates are not available to fill the vacancies. If so forwarding the list, the Secretary of the Board shall take into account the options given by selected candidates in regard to their postings in districts.
(8) On receiving the list referred to in Sub-rule (7), the District Basic Education Officer shall place the list along with applications and other particulars of the candidates, before the Selection Committee constituted under Rule 16.
(9) The Selection Committee shall consider the candidates mentioned in the list referred to in Sub-rule (7) and prepare a list of selected candidates in accordance with Sub-rule (1) and include their names at the bottom in the list prepared under Sub-rule (1) and forward the entire list to the appointing authority.
APPENDIX [See Rule 14 (4)] Quality points for selection of candidates Name of Examination./Degree Quality Points 1 . High School Percentage of marks 10
2. Intermediate Percentage of marks x 2 10
3. Graduation degree Percentage of marks x 4 10
4. Training First Division Second Division Third Division
(a) Theory 12 6 3
(b) Practical 12 6 3 Note. -- The quality points shall be awarded only upto the level of examination or degree required for admission to the training course in the year in which the candidate has passed the training course.
9. According to paragraph 5 of the counter-affidavit filed on 7.3.2002 by one Sri Ramesh Singh the marks of petitioners are less in merit due to said reason they could not be selected and that out of vacancies were 75 in which 22 were reserved for O.B.C. and 73 persons were called before the Selection Committee but two of the candidates did not appear, only (four) 4 O.B.C. candidates were selected and since the marks of the petitioner on merits was very high due to said reason they could not be considered in O.B.C. quota also. According to the averments made in paragraph No. 6 only such numbers of candidates were to be called for interview before the Selection Committee as many number of vacancies are existing.
10. The stand taken above are conflicting. In view of the Clause 10 of Government Order dated 21.7.1995 and admission made in paragraph 6 of the counter-affidavit it is evident that only 73 candidates were successful and were called before the Selection Committee along with the petitioners however, it cannot be believed that only 51 persons were appointed ignoring the rest of the candidates. The petitioners were at Serial Nos. 36 and 37 of general category and 49 candidates, 29 from general and 20 candidates from backward were given appointments where the petitioners were discriminated and had been left without any rhyme or reason. As contended in the counter-affidavit since the merits of the petitioners was very high as a O.B.C. candidate therefore, they could not be considered. As contended by Sri Ramesh Singh, the Basic Shtksha Adhikari in his counter-affidavit, since petitioners being the O.B.C. by virtue of securing high marks were placed with general candidates and since petitioners have obtained training in the year 1990 therefore, they were placed at Serial Nos. 36 and 37 below to such candidates who were imparted training earlier. According to the counter-affidavit out of 37 in general category the petitioners being the O.B.C. were placed at Serial Nos. 36 and 37 and the only 29 persons from the general category list were appointed and only 20 from Serial Nos. 1 to 22 of backward category were appointed and one ex-army personnel and one handicapped was appointed and the appointments were given solely on the basis of year of training. According to the respondents the petitioners being O.B.C. could not otherwise be appointed In Backward category, as candidates of O.B.C. category who had secured less marks in respect of petitioners however, were imparted training earlier and candidates in possession of training upto year 1989 were given appointment.
11. In paragraph 9 of the supplementary counter-affidavit of Sri Ramesh Singh dated 8.4.2002 there were for the sessions 1995-96 total 58 posts of Assistant Teachers (Urdu) in Basic Primary Schools sanctioned by the State Government, in which 29 posts were for general category, 16 posts for backward caste category and 13 posts for S.C. and S.T. category. Further for Junior High School 6 posts were also sanctioned by the State Government in which 3 posts for general category, 2 posts for Backward category and one post for S.C. and S.T. category as such for the sessions 1995-96, total 64 posts regarding the Basic Primary Schools and Junior High Schools were available and as per the above said calculation in total 64 posts, 32 for general category, 18 for Backward caste category and 14 for S.C. and S.T. category were available. For the sessions 1994-95, there were five posts (3 for general and 2 for Backward caste) for Junior High School but the appointment/selection/ promotion could not be made to the said posts at that time and in the same sessions, i.e., 1994-95 in the Primary Schools there were total six posts (4 for General and 2 for Backward caste) but after selection over the six posts no candidate came for Joining. In these circumstances for both the sessions, i.e., 1994-95 and 1995-96 particularly for Junior High School total 11 posts and for Basic Primary Schools total 64 posts were available as such total 75 posts were there in which 39 posts for General category, 22 posts for Backward caste category and 14 for S.C. and S.T. category. In respect of above said posts the advertisement was published by the then District Basic Education Officer and written examination was held and thereafter for interview 73 candidates were called and two candidates were found absent. It was further submitted that due to non-availability of candidates belonging to S.C. and S.T. category, 14 posts which were reserved for them could not be filled up as per the direction given by the Secretary, Basic Education Board U. P., Allahabad as such rest of 61 candidates were to be interviewed and the verification of their academic records were also to be made by Selection Committee headed by Smt. Karimunnishan Khan Dy. Inspector of Schools, Allahabad (Urdu Niyukt Prabhari). The verification of academic record of 61 candidates were made by the then District Basic Education Officer with a view to appoint them on the 51 post leaving 10 posts (6 for General and 4 for Backward caste) where the appointments were to be made by promotion of 10 Assistant Teachers working in Primary Schools to Junior High Schools, because direct appointment could be made to the vacant posts of Junior High School's Assistant Teacher, but due to delay in promotion to the vacant posts of Junior High Schools, the then, District Basic Education Officer had no option but to make appointment to only 51 candidates as per their seniority and suitability, in their academic record as such the appointment letters were issued to them accordingly.
12. The errors, interpolations made and discrepancies occurred in the list could be analysed as below :
Selection list of Urdu Teachers for the year 1995-96 (General) SI. No. Roll No. Name Date of Birth Training & year Educational Qualification Marks obtained 1 2 3 4 5 6 7
1. 1659 1983 103
2. 1984 1 17
3. 1669
Smt. SeemaPraveen 15.4.1964 1985 B.A. 96
4. 1665 Smt. RaisaAzaz 12.12.1954 1985 B.A.
115. 5
5. 1167 Km. AmeerPharzana 25.8.1952 1985 B.A. 106
6. 1168 Tahzeen Fatima 4.7.1963 1985 M.A. 99.3
7. 1658 Abdu! Wahid 21.11.1956 1985 Adib 98.8 Qamil)
8. 1675 Smt, Rizwana 23.6.1958 1986 M.A. 128 Raza
9.
10. _ _ _
11. _ _
12. _ _ _ _ _
13. _
14. _
15. _
16. _ .
_
17.
18.
19.
20. _ _ _
21.
22. _ _ _
23. 24.
25. _ _ _
26. 2028 Jahra Parvan 2.4.1948 1990 Inter/ Quamil 133.3
27. 2055 Sameer Ahmad 1.12.1967 1990 B.A. 126.8
28. 2076 Yasmeen Haider Abdi 4.11.1960 1990 B.A. 122.7
29. 2035 Tasmeen Aasfl 12.7.1956 1990 B.A. 120.9
30. 2033 Kulsum Bano 1.11963 1990 B.A. 113.0
31. 2072 Darkhsha Tehra 6.6.1958 1990 M.A. 112.7
32. 2056 Mohd.
Haslm 1.1.1970 1990 B.A. 108.2 Faruqi
33. 2087 Rashida Bano 4.6.1967 1990 Adib Quamil 105.2
34. 2078 Nasiba Afroj 19.1.1969 1990 B.A. 104.6
35. 2070 Kalimuddln 1.1.1965 1990 B.A. 128 (B.C.)
36. 2069 Gulerana 13.8.1966 1990 B.A. 117 (B.C.)
37. 2037 Nahid Anjoom 15.4.1960 1990 B.A. 106 (B.C.) (Backward Class) 1 2 3 4 5 6 7
1.
--
2.
--
3. _
--
_
4.
--
5.
--
_ _
6.
--
7. 8.
--
9.
10.
11.
12. 2239 Rahmat Ullah 15.6.1964 1987 (BTC Urdu) Inter 95.0
13. 2266 Imtlaz Ahmad 24.7.1960 1987 (BTC Urdu) Inter 88.0
14. 1689 Tasneem Akhtar 23.4.1961 1987 B.A. 129.0
15. 1650 Km. Aasma Slddlqul 15.5.1963 1987 B.A. 114.8
16. 1700 Rlzwan Sayeeda 15.12.1972 1987 B.A. 111.5
17. 1691 Shahnaz Mahmood 7.7.1970 1987 Adlb Qamil 101.3
18.
19.
20.
21.
22. 2062 Noorul Huda Ansarl 8.7.1968 1990 B.A. 112.0 Ex-Army (General)
1. 1697 Shugufta Rlyaz 10.3.1972 1987 B.A. 101.7 Disable (General)
1. 0166 Km. Rahana Khatoon 13.8.1965 Untrained Adlb Qamll 94.6 On the above analysis it is evident that Smt. Seema Parveen, B.A. (date of birth 15.4.1964) of general candidate trained in 1985 has scored only 95 marks was placed at Serial No. 3 whereas Smt. Rayeesha Azaz (B.A.), Km. Ameer Pharzana, (B.A.), Tahzeen Fatima (M.A.), Abdul Wahid (Adib Qamil) and trained in 1985 even after securing 115.5, 106, 99.3, 99.8 marks were placed below to Smt. Seema Parveen. Rayeesha Azaz (B.A.) whose date of birth is 12.12.1954 even after securing 115.5 mark was placed below to Smt. Seema Parveen, therefore, it cannot be said that age is the criteria of seniority. An anomaly is apparent when Kulsum Bano (B.A.) trained in the year 1990 after securing 113 marks was placed at Serial No. 30 as a general candidate, whereas, Gulerana (B.A.) backward candidate, trained in 1990 having securing 117 marks was put in general category at Serial No. 36 instead of placing her at Serial No. 30, even according to the system adopted by respondents yet another discrepancy could be noted when Rahmat Ullah (Inter/B.T.C.) trained in the year 1987 and Imtiaz Ahmad, (Intermediate/B.T.C.) trained in the year 1987 as backward candidates after securing 95 and 88 marks were placed at Serial Nos. 12 and 13 of backward category list, whereas Tasneem Akhtar (B.A.), Km. Ashma Siddiqui (B.A.). Rizwan Sayeeda (B.A.) all three trained in the year 1987 only even after securing more marks i.e., 129, 114.8, 111.5 marks were placed at Serial Nos. 14, 15 and 16 in backward category. i.e., below Rahmat Ullah and Imtiaz Ahmad for reasons best known to the respondents whereas, the latter three at least were to be placed above. These are a few discrepancies, irregularities, infirmities and error occurred and noticed as above for which no explanation or justification have been forthcoming which shows that the list abovementioned in question is not reliable and needs reframing.
It is well-settled that when no statutory rules are made regulating recruitment or conditions of service, the State Government always can in exercise of Its executive power issue administrative instructions and lay down conditions of service, vide B.N. Nagarajan v. State of Mysore. (1966) 3 SCR 682 : AIR 1966 SC 1942 and Sant Ram Sharma v. State of Rajasthan, (1968) 1 SCR 111 : AIR 1967 SC 1910.
New condition of service cannot be brought into effect by an executive order if it is not Inconsistent with the rules. [Sitaram v. Ramjibhai, AIR 1987 SC 1293].
Where there are no statutory rules, appointment to a post can be regulated by executive instructions [J&K Public Service Commission v. Narender Mohan, AIR 1994 SC 1803], but once rules are made they cannot be bye-passed through exercise of executive power.
Executive Instructions shall be inoperative if these are contrary to provisions of the statutory rules. [Union of India v. Shyama Pada Sidhanta, 1991 Supp (1) SCC 542].
The Executive Instructions may be issued to fill up gaps and supplement the rule.--(i) 'There can be no quarrel with the proposition that if the statutory rules, framed by the Governor or any law enacted by the State Legislature under Article 309 is silent on any particular point, the Government can fill up the gap and supplement the rule by issuing administrative instructions not inconsistent with the statutory provisions already framed or enacted. The executive instruction in order to be valid must run subservient to the statutory provisions." [District Registrar, Palghat v. M.B. Koyyakutty, AIR 1979 SC 1060]. (ii) It is now well-settled law that even if there are no statutory rules in force on a particular subject or even if the rules exist, they are silent on a particular point, It is competent for the Government to fill in the lacuna while making an administrative order. [Union of India v. H.R. Patankar, AIR 1984 SC 1587].
The departmental instructions are issued only to regulate the rule and not to be inconsistent with the rules which are valid. [R.K. Anand, Lt. General v. Union of India, AIR 1992 SC 763].
The 'executive instructions' cannot be issued in the field occupied by laws and rules.
The executive power of the State cannot be exercised in the field which is already occupied by the laws made by the Legislature. It is settled law that any order, instruction, direction or notification Issued in exercise of the executive power of the State which is contrary to any statutory provisions, is without jurisdiction and is a nullity." (State of Sikkim v. Dorjee Tshering Bhutia, AIR 1991 SC 2148, para 15).
The executive power of the State Government under Article 162 of the Constitution extends to all matters with respect to which the State Legislature has power to make laws and accordingly the State Government can act in exercise of executive power in relation to any matter with respect to which the State Legislature has power to make laws, even if there is no legislation to support such executive action, but such executive -action must not infringe the right of any person. If the executive action taken by the State Government encroaches upon any private rights, it would have to support by the legislative authority or under the rule of law which prevails in our country, every executive action which operates to the prejudice of any person must have authority of law to support it. [Rai Sahib Ram Jawaya Kapoor v. State of Punjab, AIR 1955 SC 549 ; Benet Coleman and Company v. Union of India, 1972 (2) SCC 788 ; State of M. P. v. Thakur Bharat Singh, AIR 1967 SC 1170 ; Naraindas Indurkhya v. State of M.P., 1974 (4) SCC 788 ; Dr. Ram Ji Dwivedi v. State of U.P., 1982 Lab IC 1130 (All) and State of M.P. v. Km. Nivedita Jain, AIR 1981 SC 2045].
The State in exercise of its power is charged with the duty and the responsibility of carrying on the general administration of the State. So long as the State Government does not go against the provisions of the Constitution or any law, the width and amplitude of its 'Executive Power' cannot be circumscribed, if there is no enactment covering a particular aspect, certainly the Government can carry on the administration by issuing administrative direction or instructions. Until the Legislature makes a law in that behalf. Otherwise, the administration would come to a standstill. [Bishambher Dayal Chandra Mohan v. State of U.P. AIR 1982 SC 33].
It may not be possible to frame an exhaustive definition of what executive function means and implies. Ordinarily, an executive power connotes the residue of governmental functions that remain after legislative and judicial functions are taken away. Our Constitution, though federal in its structure, is modelled on the British Parliamentary system where the executive is deemed to have the primary responsibility for the formulation of Government policy and Its transmission Into law, though the condition precedent to the exercise of this responsibility in its retaining the confidence of the legislative branch of the State. The executive function comprises both the determination of the policy as well as carrying it into execution. This evidently includes the initiation of legislative maintenance or order, the promotion of social and economic welfare, the direction of foreign policy, in fact carrying on or supervision of the general administration of the State. [Rai Sahib Ram Janaya Kapoor v. State of Punjab, AIR 1955 SC 549).
The executive power of a modern State is not capable of any precise definition. It is neither necessary nor possible to give an exhaustive enumeration of the kinds and categories of executive function which may comprise both the formulation of the policy as well as its execution. In other words, the State in exercise of its executive power is charged with the duty and the responsibility of carrying on the general administration of the State. [Bishambher Dayal Chandra Mohan v. State of U.P., AIR 1982 SC 33].
Article 162 does not confer power on the State Government to frame Rules.--Article 162 of the Constitution by itself does not confer any rule making power on the State Government. This article merely indicates the scope of the executive power of the State; it does not confer any power on the State Government to issue rules thereunder. As a matter of fact, wherever the Constitution envisages Issue of rules, it has so provided in specific terms. For example, refer to Article 309, the proviso to which lays down in specific terms that the President Or the Governor may make rules regulating the recruitment and the conditions of service of persons appointed to services and posts under the Union or the State. [Fernandez v. State of Mysore, 1968 (1) SCJ 562].
The executive power of the State would, in the absence of legislation, extend to making rules regulating the action of the executive. But such rules cannot offend the provisions of the Constitution and should not be repugnant to any enactment of the appropriate Legislature. Subject to these limitations, such rules may relate to matters of policy may make classification for purposes of these rules and may determine the conditions of eligibility for receiving any advantage, privilege or any aid from the State. [Arun Narendra v. State of Karnataka, AIR 1975 Kant 174].
Power of State Government to make rules is under Article 309 of the Constitution.
By virtue of Article 309 of the Constitution the U.P. Legislature can pass an 'Act' in relation to the conditions of service of State Public Servants and once it does so any rule framed shall stand superseded to the extent of the legislative enactment. The power of the State Government to frame rules is not on independent power but only a delegated power of the U.P. Legislature and can withdraw that power either expressly or by necessary implication.
The rule-making powers of Government include not only enumerated powers but also powers incidental for carrying the object of the Act. The Legislature cannot delegate its power to make a law but it can make only to determine some facts.
Executive instructions cannot override modify or amend the rules made under Article 309 of the Constitution. [1982 (2) SLR 113 (SC) ; AIR 1971 SC 40 ; AIR 1965 SC 280 ; AIR 1970 SC 296 (All) ; 1983 (1) SLR 786].
There can be no dispute with the proposition that a rule framed under the proviso to Article 309 of the Constitution cannot be modified by an executive order or instruction. [State of Maharashtra v. Chandra Kant, AIR 1981 SC 990]. The executive instruction cannot override the rules under the proviso to Article 309 of the Constitution as they are equated with the act of a Legislature. Thus, an administrative instruction under the proviso to Article 309 cannot supplement them. [Bhagat Singh v. Union of India, 1981 Lab IC 1309, 1983 (1) SCR 686]. If the statutory rules framed by the Governor or any law enacted by the State Legislature under Article 309, is silent on any particular point, the State Government can fill up that gap and supplement the rule by issuing administrative instructions nor inconsistent with the statutory provisions already framed or enacted.
Statutory rules though invalid to begin with on account of lack of power to frame, would become valid and statutory as a result of amendment by the authority made in these rules. [1986 SLR 91 P&H].
Rules cannot be framed so as to curtail or trespass on the right of public servants guaranteed by Article 311 of the Constitution.
The executive instructions in order to be valid must run subservient to the statutory provisions. [District Registrar v. M.B. Koyakutty, 1979 SCC (L&S) 126 : 1989 (1) CAT SLJ 321 ; AIR 1988 SC 1942 : 1989 (2) CAT New Delhi 577 ; 1989 (1) SCR 12 (SC) ; Bishun Deo Mahto v. State of Bihar, 1982 Lab IC 1185 ; Sant Ram v. State of Rajasthan, AIR 1967 SC 1910 ; Union of India v. N.R. Sunderam, 1982 Lab IC 1185 and Gurdial Singh Fiji v. State of Punjab, 1979 SCC (L&S) 179].
No power to issue executive instructions in the sphere occupied by the statutory rules.--In the sphere occupied by a statutory rule, there is no scope for executive or administrative instructions. [Chacko v. State of Kerala, 1974 KLT 215 ; D.P. Pathak v. State of Punjab, 1980 Lab IC 676 ; P.K. Nambiar v. K.P. Gopalan Nair, 1978 Lab IC 909].
Executive Instructions if can be given retrospective effect.--The State Government has no lawful authority to prejudicially effect the rights of the Government servant retrospectively by a mere executive fiat otherwise than by his consent. unless the Government is authorised to do so by some express provision of valid law. Their rights which have already accrued to a Government servant and the benefit that might already have been enjoyed under or by virtue of a pre-existing executive instructions, cannot be taken away with retrospective effect by another executive instruction. [Jagdish Ram v. State of Himachal Pradesh, 1971 (1) SLR 457 ; Suresh Kumar v. Union of India, AIR 1969 P&H 257].
The Governor of a State has the power to amend and abrogate old rules and to make new rules under Article 309 of the Constitution subject to any legislative enactment by the Legislature. [AIR 1963 Punj 307 ; AIR 1956 SC 142].
Where no statutory rules are made regulating recruitment or conditions of service, the State Government can, in exercise of its executive power, issue administrative instructions providing for recruitment and conditions of service. [B.N. Nagarajan v. State of Mysore, AIR 1967 SC 1941 ; Sant Ram Sharma v. State of Rajasthan, AIR 1967 SC 1910 ; Mallinath Jain v. Municipal Corporation, 1973 (1) SLR 413 ; S.B. Patnayak v. State of Orissa, 1974 (1) SLR 43 ; Amerjeet Singh v. State of Punjab, 1975 (1) SLR 171 ; Lalit Mohan Deo v. Union of India, AIR 1972 SC 7995 ; 1989 SLJ SC 149].
Distinction between Executive Instructions and rules and regulations.--Broadly stated, the distinction between rules and regulations on the one hand, and administrative instructions on the other is that rules and regulations can be made only after reciting the source of power, whereas administrative instructions are not issued after reciting the source of power.
Secondly, the executive power of State is not authorised to frame rules under Article 162. The rules under Article 309 on the other hand constitute not only the constitutional rights of relationship between the States and the Government servant, but also establish that there must be specific power to 'frame rules and regulations. [Sukhdeo Singh v. Bhagat Ram, AIR 1989 SC 149].
Administrative instruction can be modified by other administrative instructions.--The State Government is competent to amend, alter or modify the service conditions based on administrative instruction, but cannot amend, alter, or modify the service conditions incorporated under statutory rules. Instrument or change should be of the same type as the original instrument governing conditions of service. [Dubey Singh v. Municipal Council, 1977 (2) SLR 677 ; D.K. Gupta v. Municipal Corporation, 1979 (3) SLR 416].
Administrative instructions can be issued in any form.--Executive/ Administrative Instructions can be Issued in any form, i.e., in the form of letter memorandum, notification or resolution. [I.N. Saxena v. State of Madhya Pradesh, AIR 1967 SC 1264].
Administrative instruction how far binding.--Where the rule is silent or ambiguous or unclear, the Government can step in with the general power of issuing administrative instructions.
In the sphere where there are no statutory rules, the Government can issue administrative instructions which would have the force of binding rules. It may, therefore, be permissible to clarify the statutory rules by means of administrative instructions. [A.C. Bhargava v. Union of India, 1978 (2) SLR 618].
In case of conflict between the rules and the executive order rules would prevail.--Where there is conflict between the provisions of a rule made under proviso to Article 309 and the Government order made in exercise of the executive power under Article 162 of the Constitution, the former would prevail over the latter. [N.M. Kutty v. High Court of Kerala, AIR 1978 Ker 55 (FB)].
Executive order cannot override rules framed under Article 309.--When rules framed under Article 309 are enforced no regularisation of an appointee is permissible in exercise of the executive power of the State under Article 162 in contravention of the rules. Any act done in exercise of the executive power cannot override the rules framed under Article 309 of the Constitution. (Nagrajan v. State of Karnataka, AIR 1979 SC 1676). However, where new posts are created and the same are not covered by the rules, the qualifications, etc., in respect of such posts can be laid down through executive instructions. [Ajit Kumar v. State of Punjab and Haryana, 1979 (3) SLR 161].
Administrative order can be reviewed or altered. -- An Administrative order is reviewable for error, procedural defects and also to redress injustice. [M. Nagalakshmiah v. State of Andhra Pradesh, 1973 (2) SLR 109 ; Ranbir Chandra v. Union of India, 1978 (2) SLR 340].
In view of the foregoing paragraphs tt is clear that the Government Order, dated 21.7.1995 as prescribed some criteria and parameter which were inconsistent with the provision of Rules, 1981 as a well-settled law that the Government Order cannot supersede the provisions of Act and Rules and the Selection Committee in view of 'Rules 17 (4)' was to prepare a list of candidates who have qualified in the written examination and the quality points allocated to the candidates in view of Rule 14 (4) are added to be in the marks of the written examination and the aggregate marks are to be treated as the merits of the candidates for the purpose of direct recruitment to the post of Assistant Teacher, if the deployment is to be made to the post of Assistant Teacher for teaching a language and the select list so prepared by placing the candidates who has secured more aggregate marks above and amongst the candidates. If the candidates have secured equal aggregate marks then the candidates, who have imparted required training and to be superior to those who have passed the said training later. In fact 'Rule 17 (4)' is to be read as a whole. It does not only mean that the candidates who have imparted training course earlier point of time shall be placed higher than those who have imparted training later as the training could not be made as a criteria of assessing merits. In view of the facts and circumstances when a written examination was conducted and quality marks was allocated in view of the Appendix of 'Rules 1981' prepared list was in reference to 'Rule 14 (4)' Government Order dated 21.7.1995 cannot override the spirit of 'Rules 1981' and more specifically 'Rule 17 (4)' of Rules 1981.
13. I have heard learned counsel for the parties and I find that sole ground for denying the appointment to petitioners was that they obtained training in later years. The large number of appointments were made and the appointments in reference to 73 posts were made in consonance to the Government Order dated 21.7.1995, the merit list was prepared adding the marks of written examination, qualitative marks (Gunvatta) and yearwlse (Varshanukram) and these criteria is applicable for the persons who have obtained training and the persons who have not obtained training a different criteria was adopted as laid down in reference to paragraph 1 of the Government Order, dated 27.1.1995. In reference to the contents of para 10 of Government Order, dated 21.7.1995 the respondents have admitted in paragraph 6 of the counter-affidavit that only such number of candidates were to be invited for the interview and selection as many number of posts were existing and available. The petitioners were invited along with seventy three candidates for the selection whereas sufficient number of seventy three posts were available, however, the petitioners were discriminated without any Justification or proper explanation and such discrimination does not find support from the documents. It is not explained, when thirty seven (37) candidates were shown in General category then why only 29 candidates (out of serial Nos. 1 to 37 included in general candidates) were issued appointments and out of candidates from Serial Nos. 1 to 22 in Backward class only 20 were issued appointment such unusual action is a deliberate and discriminatory in order to deprive the petitioners from their legal rights. The respondents including Basic Shiksha Adhikari had discriminated the petitioners without any justification and in order to justify their action they have miscalculated the vacancies and interpolated the list by adopting different parameters and criteria in derogation to the number of the post proclaimed which was intended to be fulfilled by the selected candidates. The original records have been produced in which 37 names were shown in the General candidates whereas 39 posts were available, therefore, all 37 candidates including Gule Rana and Naheed Anjum, being the O.B.C. even if included in General category by virtue of securing high marks could have been appointed otherwise since Gule Rana petitioner No. 1 has scored 117 marks and Naheed Anjum 106 marks could have been selected as the Backward caste candidates. But in the garb of year of training, they were shown hostile discrimination and unequal treatment any case they are to be selected or given appointment. Likewise also Noorul Huda Ansari petitioner No. 1 in Writ Petition No. 31105 of 1996 which had already been shown as selected at Serial No. 22 had secured 112 marks was to be issued appointment letter. Initially the respondent has never indicated that only those of the candidates who had obtained training upto 1989 shall be declared successful. The respondents have adopted criteria of their choice, which is discriminatory as demonstrated on the analysis made in paragraph 12 above.
14. The minimum marks scored by selected candidate in general category was 90 and in O.B.C. category it was 88 whereas the marks of petitioners were much higher. It is, therefore, necessary that for this purpose the list of different categories are to be re-serialised firstly according to the year of training and in a particular year of training the candidates who has secured highest marks is to be kept above vis-a-vis the candidates who is trained in the same year and thereafter a final list is to be prepared in the general category according to the highest number of marks secured and if a candidate who was imparted training earlier had secured a less marks has to be placed down. The Government Order dated 21.7.1995 could never be interpreted in such a way that a candidate if trained earlier have secured extremely low marks could be selected and given appointment otherwise the State Government was wise enough to prescribe very simple criteria to select the candidates according to the preference of year of training. However it appears ridiculous when the candidates were to be selected according to preference of the year of training only and in that condition securing of marks in the written examination and adding qualitative marks in it and taking aggregate and securing highest marks shall be redundant. The year of trailing could never be the basis of allocations on merits. In view of the above analysis it is clear that the list of 51 (fifty one) candidates is not correct even if it has been prepared according to the year of training many of the candidates are to be placed at different serial as has been analysed in paragraph 12. The Government Order dated 21.7.1995 and the paragraph 9 are to be understood in a way that even if the candidates are placed yearwise, the candidates are to be kept in the merit list, in such a way that candidates who , have secured more higher position in the total aggregate marks are to be placed above. The respondents have misled the Court ignoring the claim of the petitioners and the actual merits of the petitioners have been over-looked.
15. Therefore, the Writ Petition No. 14808 of 1996 are allowed and the respondents are directed to issue appointment orders within two months from the date of this order and they are to be given all consequential benefits along with other persons selected with the petitioners.
16. The Writ Petition No. 31105 of 1996 is also allowed with the direction that petitioner No. 1 is to be given appointment within two months along with all other benefits along with the original appointees of Assistant Urdu Teacher. If the vacancies are still available a fresh select list of the year 1985 is directed to consider the candidature of petitioner Nos. 2, 3 and 4 of Writ Petition No. 31105 of 1996.
Both the p writ petitions are allowed. However no order as to cost.