Allahabad High Court
Ravindra Nath Taigor vs State Of U.P. Thru Secy.Basic Edu.Civil ... on 28 February, 2018
Author: Vivek Chaudhary
Bench: Vivek Chaudhary
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH A.F.R. Reserved On:-30.01.2018 Delivered On:28.02.2018 Court No.-19 1. Case :- SERVICE SINGLE No. - 7762 of 2017 Petitioner :- Ravindra Nath Taigor Respondent :- State Of U.P. Thru Secy.Basic Edu.Civil Sectt.Lko. & Ors. Counsel for Petitioner :- Gopesh Tripathi Counsel for Respondent :- C.S.C.,Rahul Shukla 2. Case :- SERVICE SINGLE No. - 31005 of 2016 Petitioner :- Rakesh Kumar Srivastava Respondent :- State Of U.P Thru Secy Basic Edu Lko & Ors Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C,Ajay Kumar 3. Case :- SERVICE SINGLE No. - 1676 of 2015 Petitioner :- Manoj Kumar And 2 Ors. Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of U.P.Lucknow & Ors. Counsel for Petitioner :- D.R. Misra Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 4. Case :- SERVICE SINGLE No. - 481 of 2017 Petitioner :- Lalit Kumar And Another Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Ajay Kumar 5. Case :- SERVICE SINGLE No. - 1577 of 2015 Petitioner :- Sanjay Kumar And 3 Ors. Respondent :- State Of U.P.Thru Secy.Basic Edu.Govt.Of Up Civil Sectt.&Ors Counsel for Petitioner :- D.R. Misra Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 6. Case :- SERVICE SINGLE No. - 15614 of 2016 Petitioner :- Brijesh Kumar Singh Respondent :- State Of U.P. Thru Secy.Basic Edu. Govt. Of Up Lko. & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Shobhit Mohan Shukla 7. Case :- SERVICE SINGLE No. - 26 of 2017 Petitioner :- Udai Veer Singh And 5 Ors. Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lko. & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Ajay Kumar 8. Case :- SERVICE SINGLE No. - 3532 of 2016 Petitioner :- Mayendra Kumar Singh And Another Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Civil Sectt&Ors Counsel for Petitioner :- Abhijeet Kumar Srivastav Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 9. Case :- SERVICE SINGLE No. - 15644 of 2016 Petitioner :- Ram Dayal Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt. Of U.P. Lko.&Others Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Ajay Kumar 10 Case :- SERVICE SINGLE No. - 1012 of 2017 Petitioner :- Arun Kant Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of U.P.Lucknow & Ors. Counsel for Petitioner :- Rajiv Pandey Counsel for Respondent :- C.S.C.,Ajai Kumar 11. Case :- SERVICE SINGLE No. - 6771 of 2015 Petitioner :- Pravesh Kumar Respondent :- State Of U.P. Thru. Secretary Basic Education & 3 Others Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Ajay Kumar 12. Case :- SERVICE SINGLE No. - 15892 of 2016 Petitioner :- Ravi Kumar Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Shobhit Mohan Shukla 13. Case :- SERVICE SINGLE No. - 1302 of 2017 Petitioner :- Krishna Vir Singh Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt. Of Up Lucknow & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Ajay Kumar 14. Case :- SERVICE SINGLE No. - 7535 of 2016 Petitioner :- Diwakar Verma Respondent :- State Of U.P. Thru Prin.Secy.Basic Edu.Civil Sectt.Lko.&Ors. Counsel for Petitioner :- Jay Prakash Singh Counsel for Respondent :- C.S.C.,Ajay Kumar 15. Case :- SERVICE SINGLE No. - 15933 of 2016 Petitioner :- Prabhakar Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Ajay Kumar 16. Case :- SERVICE SINGLE No. - 4606 of 2017 Petitioner :- Pradeep Kumar And 5 Ors. Respondent :- State Of U.P. Thru Prin.Secy. Basic Edu.Civil Sectt. & Ors. Counsel for Petitioner :- Pawan Kumar Pandey Counsel for Respondent :- C.S.C.,Ajay Kumar 17. Case :- SERVICE SINGLE No. - 9458 of 2016 Petitioner :- Mayank Sharma And Another Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Ajay Kumar 18. Case :- SERVICE SINGLE No. - 16076 of 2016 Petitioner :- Shahnawaz Athar Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 19. Case :- SERVICE SINGLE No. - 4608 of 2017 Petitioner :- Saneev Kumar And 5 Ors. Respondent :- State Of U.P. Thru Prin.Secy. Basic Edu.Civil Sectt. & Ors. Counsel for Petitioner :- Pawan Kumar Pandey Counsel for Respondent :- C.S.C.,Ajay Kumar 20. Case :- SERVICE SINGLE No. - 9918 of 2016 Petitioner :- Vinod Kumar And Another Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Abhijeet Kumar Srivastav Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 21. Case :- SERVICE SINGLE No. - 16203 of 2016 Petitioner :- Anand Pratap Singh Respondent :- State Of U.P.Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 22. Case :- SERVICE SINGLE No. - 4684 of 2017 Petitioner :- Vipendra Sharma And 5 Ors. Respondent :- State Of U.P. Thru Prin.Secy.Basic Edu.Civil Sectt.Lko.&Ors. Counsel for Petitioner :- Pawan Kumar Pandey,Shashank Singh Counsel for Respondent :- C.S.C.,Ajay Kumar 23. Case :- SERVICE SINGLE No. - 9991 of 2016 Petitioner :- Bharat Sharma And Another Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Abhijeet Kumar Srivastav Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 24. Case :- SERVICE SINGLE No. - 16218 of 2016 Petitioner :- Govind Singh Kushwaha Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of U.P. Lucknow &Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 25. Case :- SERVICE SINGLE No. - 4714 of 2017 Petitioner :- Vineet Kumar And 5 Ors. Respondent :- State Of U.P. Thru Prin.Secy.Basic Edu.Civil Sectt. & Ors. Counsel for Petitioner :- Pawan Kumar Pandey Counsel for Respondent :- C.S.C.,Ajay Kumar 26. Case :- SERVICE SINGLE No. - 10124 of 2016 Petitioner :- Sanjeev Kumar Tyagi And Another Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Abhijeet Kumar Srivastav Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 27. Case :- SERVICE SINGLE No. - 16841 of 2016 Petitioner :- Rajesh Kumar Panday Respondent :- State Of U.P Thru Secy Basic Edu Lko & Ors Counsel for Petitioner :- Abhijeet Kumar Srivastav Counsel for Respondent :- C.S.C,Jogendra Nath Verma 28. Case :- SERVICE SINGLE No. - 5132 of 2017 Petitioner :- Abhishek Saxena Respondent :- State Of U.P. Thru Secy.Basic Edu.Civil Sectt.Lko.& Others Counsel for Petitioner :- Rajat Bansal Counsel for Respondent :- C.S.C.,Ajay Kumar 29. Case :- SERVICE SINGLE No. - 10126 of 2016 Petitioner :- Naveen Kumar And Another Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Abhijeet Kumar Srivastav Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 30. Case :- SERVICE SINGLE No. - 16860 of 2016 Petitioner :- Vinod Kumar Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of U.P. Lko. & Ors. Counsel for Petitioner :- Abhijeet Kumar Srivastav Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 31. Case :- SERVICE SINGLE No. - 5186 of 2017 Petitioner :- Saiful Islam Respondent :- State Of U.P. Thru Secy.Basic Edu.Civil Sectt.Lucknow & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Shobhit Mohan Shukla 32. Case :- SERVICE SINGLE No. - 10587 of 2016 Petitioner :- Jagmohan Sharma And Another Respondent :- State Of U.P.Thru Secy.Basic Edu.Govt.Of Up Civil Sectt.&Ors Counsel for Petitioner :- Ranjana Srivastava,Abhijeet Kumar Srivastav Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 33. Case :- SERVICE SINGLE No. - 16881 of 2016 Petitioner :- Saroj Kumar Rahi Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Abhijeet Kumar Srivastav Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 34. Case :- SERVICE SINGLE No. - 5325 of 2017 Petitioner :- Virendra Kumar Mishra Respondent :- State Of U.P. Thru Secy.Basic Edu.Civil Sectt.Lucknow & Ors. Counsel for Petitioner :- Gopesh Tripathi Counsel for Respondent :- C.S.C.,Rahul Shukla 35. Case :- SERVICE SINGLE No. - 10628 of 2016 Petitioner :- Pramod Kumar Respondent :- State Of U.P. Thru. Secretary Basic Education & 3 Others Counsel for Petitioner :- Abhijeet Kumar Srivastava Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 35. Case :- SERVICE SINGLE No. - 16960 of 2016 Petitioner :- Shiv Shankar Lal Chaudhary Respondent :- State Of U.P Thru Secy Basic Edu Lko & Ors Counsel for Petitioner :- Abhijeet Kumar Srivastav Counsel for Respondent :- C.S.C,Jogendra Nath Verma 37. Case :- SERVICE SINGLE No. - 6275 of 2017 Petitioner :- Jitendra Kumar Respondent :- State Of U.P Thru Secy Basic Edu Lko & Ors Counsel for Petitioner :- Shiv Kumar Counsel for Respondent :- C.S.C,Jogendra Nath Verma 38. Case :- SERVICE SINGLE No. - 10975 of 2016 Petitioner :- Pardeep Kumar Awasthi Respondent :- State Of U.P. Thru Secy.Deptt.Of Basic Edu.Govt.Of Up & Ors. Counsel for Petitioner :- Sudhir Kumar Misra Counsel for Respondent :- C.S.C.,S.M. Shukla 39. Case :- SERVICE SINGLE No. - 16967 of 2016 Petitioner :- Awdhesh Kumar Respondent :- State Of U.P Thru Secy Basic Edu Lko & Ors Counsel for Petitioner :- Abhijeet Kumar Srivastav Counsel for Respondent :- C.S.C,Jogendra Nath Verma 40. Case :- SERVICE SINGLE No. - 6301 of 2017 Petitioner :- Mohd. Imran Respondent :- State Of U.P. Thru Secy.Basic Edu.Civil Sectt.Lukcnow & Ors. Counsel for Petitioner :- Shiv Kumar Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 41. Case :- SERVICE SINGLE No. - 11783 of 2016 Petitioner :- Pankaj Kumar Singh Respondent :- State Of U.P. Thru Secy.Deptt.Of Basic Edu.Civil Sectt.& Ors Counsel for Petitioner :- Birendra Narain Shukla Counsel for Respondent :- C.S.C.,Prashant Arora 42. Case :- SERVICE SINGLE No. - 17314 of 2016 Petitioner :- Vinita Gupta Respondent :- State Of U.P. Thru. Secy. Basic Edu. Govt. Of U.P. & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Ajay Kumar 43. Case :- SERVICE SINGLE No. - 7546 of 2014 Petitioner :- Akshya Kumar Respondent :- State Of U.P. Through Secy. Basic Edu. Lko. & Ors. Counsel for Petitioner :- Dharm Raj Mishra Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 44. Case :- SERVICE SINGLE No. - 12464 of 2016 Petitioner :- Manoj Kumar And Another Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lukcnow & Ors. Counsel for Petitioner :- Abhijeet Kumar Srivastava Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 45. Case :- SERVICE SINGLE No. - 17317 of 2016 Petitioner :- Birendra Singh Respondent :- State Of U.P. Thru. Secy. Basic Edu. Govt. Of U.P. & Ors. Counsel for Petitioner :- Dharm Raj Misra,Vineeta Mishra Counsel for Respondent :- C.S.C.,Ajay Kumar 46. Case :- SERVICE SINGLE No. - 179 of 2015 Petitioner :- Yatendra Kumar Sharma Respondent :- State Of U.P. Through Secy. Basic Edu. Lko. & Ors. Counsel for Petitioner :- Dharm Raj Mishra Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 47. Case :- SERVICE SINGLE No. - 12496 of 2016 Petitioner :- Ram Kumar Sharma Respondent :- State Of U.P. Thru Secy.Basic Edu. Govt. Of U.P. Lko. & Ors. Counsel for Petitioner :- Abhijeet Kumar Srivastav Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 48. Case :- SERVICE SINGLE No. - 17365 of 2016 Petitioner :- Krishan Kumar Sharma Respondent :- State Of U.P Thru Secy Basic Edu Lko & Ors Counsel for Petitioner :- Abhijeet Kumar Srivastav Counsel for Respondent :- C.S.C,Jogendra Nath Verma 49. Case :- SERVICE SINGLE No. - 1573 of 2015 Petitioner :- Mukesh Kumar Agrawal And 4 Ors. Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of U.P. Lko. & Others Counsel for Petitioner :- D.R. Misra Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 50. Case :- SERVICE SINGLE No. - 12562 of 2016 Petitioner :- Mahesh Kumar Sharma Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Abhijeet Kumar Srivastav Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 51. Case :- SERVICE SINGLE No. - 17942 of 2016 Petitioner :- Aditya Kumar Mishra & Anr. Respondent :- State Of U.P. Thru. Secretary Basic Education & 3 Others Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C,Ajay Kumar 52. Case :- SERVICE SINGLE No. - 1574 of 2015 Petitioner :- Ravi Kant And 4 Ors. Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of U.P. Lko. & Others Counsel for Petitioner :- D.R. Misra Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 53. Case :- SERVICE SINGLE No. - 12566 of 2016 Petitioner :- Atal Kumar Sharma And Another Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Abhijeet Kumar Srivastav Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 54. Case :- SERVICE SINGLE No. - 18355 of 2016 Petitioner :- Ram Gopal Verma & Ors Respondent :- State Of U.P Thru Secy Basic Edu Lko & Ors Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C,Ajay Kumar,Jogendra Nath Verma 55. Case :- SERVICE SINGLE No. - 1575 of 2015 Petitioner :- Jitendra Kumar And 4 Ors. Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of U.P. Lko. & Others Counsel for Petitioner :- D.R. Misra Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 56. Case :- SERVICE SINGLE No. - 12616 of 2016 Petitioner :- Mukesh Kumar Sharma And Another Respondent :- State Of U.P.Thru Secy.Basic Edu.Govt. Of Up Lko. & Ors. Counsel for Petitioner :- Abhijeet Kumar Srivastav Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 57.. Case :- SERVICE SINGLE No. - 18670 of 2016 Petitioner :- Smt. Mamta Tiwari Respondent :- State Of U.P. Thru Prin.Secy.Basic Edu.Civil Sectt.Lko.& Ors Counsel for Petitioner :- Jay Prakash Singh Counsel for Respondent :- C.S.C.,Ajay Kumar 58. Case :- SERVICE SINGLE No. - 2254 of 2015 Petitioner :- Ajeet Kumar And Another Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of U.P. Lucknow &Ors. Counsel for Petitioner :- D.R. Misra Counsel for Respondent :- C.S.C.,J.N. Verma 59. Case :- SERVICE SINGLE No. - 12836 of 2016 Petitioner :- Smt. Alpana Gaur Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Abhijeet Kumar Srivastav Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 60. Case :- SERVICE SINGLE No. - 18684 of 2016 Petitioner :- Vinod Kumar Singh Respondent :- State Of U.P Thru Prin Secy Basic Edu Lko & Ors Counsel for Petitioner :- Jay Prakash Singh Counsel for Respondent :- C.S.C,Ajay Kumar 61. Case :- SERVICE SINGLE No. - 2627 of 2015 Petitioner :- Pradeep Kumar Respondent :- State Of U.P.Thru. Secy. Basic Education & 3 Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 62. Case :- SERVICE SINGLE No. - 12845 of 2016 Petitioner :- Smt. Anjana Sharma Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of U.P.Lucknow &Ors. Counsel for Petitioner :- Abhijeet Kumar Srivastav Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 63. Case :- SERVICE SINGLE No. - 18965 of 2016 Petitioner :- Sunil Kumar And Another Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of U.P. Lko. & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Shobhit Mohan Shukla 64. Case :- SERVICE SINGLE No. - 2427 of 2015 Petitioner :- Vipin Kumar And 5 Ors. Respondent :- State Of U.P.Thru Secy Basic Edu.Govt Of U.P. Lucknow & Ors. Counsel for Petitioner :- D.R. Misra Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 65. Case :- SERVICE SINGLE No. - 13115 of 2016 Petitioner :- Shivmangal Singh And 3 Ors. Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lko. & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Ajay Kumar 66. Case :- SERVICE SINGLE No. - 19331 of 2016 Petitioner :- Vibha Tripathi Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lko. & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Shobhit Mohan Shukla 67. Case :- SERVICE SINGLE No. - 2437 of 2015 Petitioner :- Hari Om Sharma And 5 Ors. Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of U.P. Lucknow &Ors. Counsel for Petitioner :- D.R. Misra Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 68. Case :- SERVICE SINGLE No. - 13303 of 2016 Petitioner :- Yogesh Kumar Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Ajay Kumar 69. Case :- SERVICE SINGLE No. - 19513 of 2016 Petitioner :- Jeet Bahadur Singh Respondent :- State Of U.P. Thru Prin.Secy.Basic Edu.Civil Sectt.Lko.& Ors Counsel for Petitioner :- Jay Prakash Singh Counsel for Respondent :- C.S.C.,Ajay Kumar 70. Case :- SERVICE SINGLE No. - 19713 of 2016 Petitioner :- Jitendra Kumar Sharma Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Shiv Kumar Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 71. Case :- SERVICE SINGLE No. - 20494 of 2016 Petitioner :- Satish Kumar Dubey And Another Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Ajay Kumar,Jogendra Nath Verma 72. Case :- SERVICE SINGLE No. - 20976 of 2016 Petitioner :- Mohammad Zubair Shahid Ansari Respondent :- State Of U.P. Thru Prin.Secy.Basic Edu.Civil Sectt.Lko.&Ors. Counsel for Petitioner :- Jay Prakash Singh Counsel for Respondent :- C.S.C.,Ajay Kumar 73. Case :- SERVICE SINGLE No. - 21702 of 2016 Petitioner :- Ajay Singh And 3 Ors. Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Rajiv Pandey,Shiv Nath Goswami Counsel for Respondent :- C.S.C.,Ajay Kumar 74. Case :- SERVICE SINGLE No. - 22100 of 2016 Petitioner :- Himanshu Srivastava Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of U.P. Lko. & Ors. Counsel for Petitioner :- Shiv Kumar Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 75. Case :- SERVICE SINGLE No. - 22165 of 2016 Petitioner :- Pradeep Kumar Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of U.P. Lko. & Ors. Counsel for Petitioner :- Shiv Kumar Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 76. Case :- SERVICE SINGLE No. - 22254 of 2016 Petitioner :- Shamsher Bahadur Rai Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of U.P. Lucknow &Ors. Counsel for Petitioner :- Shiv Kumar Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 77. Case :- SERVICE SINGLE No. - 23621 of 2016 Petitioner :- Rohit Kumar Yadav Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lko. & Ors. Counsel for Petitioner :- Shiv Kumar Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 78. Case :- SERVICE SINGLE No. - 23623 of 2016 Petitioner :- Santosh Kumar Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lko. & Ors. Counsel for Petitioner :- Shiv Kumar Counsel for Respondent :- C.S.C.,Jogendra Nath Yadav 79. Case :- SERVICE SINGLE No. - 23756 of 2016 Petitioner :- Deepak Kumar Pandey Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Shiv Kumar Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 80. Case :- SERVICE SINGLE No. - 23771 of 2016 Petitioner :- Krishna Raj Yadav Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Shiv Kumar Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 81. Case :- SERVICE SINGLE No. - 24617 of 2016 Petitioner :- Miss. Subhra Acharya Respondent :- State Of U.P. Thru Secy. Basic Edu.Govt.Of U.P. Lucknow &Ors Counsel for Petitioner :- Shiv Kumar Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 82. Case :- SERVICE SINGLE No. - 24667 of 2016 Petitioner :- Smt. Anita Shrivastava Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lko. & Ors. Counsel for Petitioner :- Shiv Kumar Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 83. Case :- SERVICE SINGLE No. - 20081 of 2016 Petitioner :- Anu Mogha Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Ajay Kumar 84. Case :- SERVICE SINGLE No. - 20354 of 2016 Petitioner :- Vinod Kumar & Ors. Respondent :- State Of U.P. Thru. Secy. Basic Edu. Govt. Of U.P. & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C,Shobhit Mohan Shukla 85. Case :- SERVICE SINGLE No. - 20399 of 2016 Petitioner :- Lokesh Kumar Bhardwaj And 2 Ors. Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of U.P. Lucknow &Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Ajay Kumar,Jogendra Nath Verma 86. Case :- SERVICE SINGLE No. - 20896 of 2016 Petitioner :- Umesh Chandra Shukla Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of U.P. Lucknow &Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Ajay Kumar 87. Case :- SERVICE SINGLE No. - 22074 of 2016 Petitioner :- Amit Srivastava Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of U.P. Lko. & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Ajay Kumar 88. Case :- SERVICE SINGLE No. - 22125 of 2016 Petitioner :- Kartar Singh And Another Respondent :- State Of U.P. Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Dharm Raj Misra,Vineeta Mishra Counsel for Respondent :- C.S.C.,Ajay Kumar 89. Case :- SERVICE SINGLE No. - 25169 of 2016 Petitioner :- Sanjay Kumar Pandey Respondent :- State Of U.P. Thru Prin.Secy.Basic Edu.Civil Sectt.Lko.&Ors. Counsel for Petitioner :- Anil Kumar Tiwari Counsel for Respondent :- C.S.C.,Prashant Arora 90. Case :- SERVICE SINGLE No. - 31070 of 2016 Petitioner :- Sunil Kumar Maheshwari And 2 Ors. Respondent :- State Of U.P.Thru Secy.Basic Edu.Govt.Of Up Lucknow & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Ajay Kumar 91. Case :- SERVICE SINGLE No. - 10918 of 2017 Petitioner :- Smt. Shashi Tripathi And 8 Ors. Respondent :- State Of U.P.Thru Prin.Secy.Basic Edu.Civil Sectt.Lko.& Ors. Counsel for Petitioner :- Pawan Kumar Pandey Counsel for Respondent :- C.S.C.,Ajay Kumar 92. Case :- SERVICE SINGLE No. - 10926 of 2017 Petitioner :- Pankaj Kumar And 2 Ors. Respondent :- State Of U.P. Thru Prin.Secy.Basic Edu.Civil Sectt.& Ors. Counsel for Petitioner :- Pawan Kumar Pandey Counsel for Respondent :- C.S.C.,Ajay Kumar 93. Case :- SERVICE SINGLE No. - 15135 of 2017 Petioioner :- Syed Sarwar Ali And 2 Ors. Respondent :- State Of U.P. Thru Secy.Basic Edu. Civil Sectt. Lko. & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Ajay Kumar 94. Case :- SERVICE SINGLE No. - 15153 of 2017 Petitioner :- Anil Kumar And 3 Ors. Respondent :- State Of U.P. Thru Secy.Basic Edu.Civil Sectt.Lucknow & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Jogendra Nath Verma 95. Case :- SERVICE SINGLE No. - 15255 of 2017 Petitioner :- Hari Shankar Shukla & Ors. Respondent :- State Of U.P. Thru. Secy. Basic Edu. Govt. Of U.P. & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C,Ajay Kumar,Sandeep K. Yadav 96. Case :- SERVICE SINGLE No. - 15903 of 2017 Petitioner :- Krishan Pal Shakya And 2 Ors. Respondent :- State Of U.P. Thru Secy.Basic Edu.Civil Sectt.Lucknow &Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Ajay Kumar,Jogendra Nath Verma 97. Case :- SERVICE SINGLE No. - 12054 of 2017 Petitioner :- Ashok Kumar And 5 Ors. Respondent :- State Of U.P. Thru Secy.Basic Edu.Civil Sectt.Lko. & Ors. Counsel for Petitioner :- Dharm Raj Misra,Mayank Singh Counsel for Respondent :- C.S.C.,Ajay Kumar,Jogendra Nath Verma 98. Case :- SERVICE SINGLE No. - 12768 of 2017 Petitioner :- Vineet Kumar Gupta & Ors. Respondent :- State Of Up Thru. Secy Basic Education & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C,Ajay Kumar,Jogendra Nath Verma 99. Case :- SERVICE SINGLE No. - 12970 of 2017 Petitioner :- Munish Kumar Saxena & Others Respondent :- State Of U.P. Thru. Secy. Basic Education & Ors. Counsel for Petitioner :- Dharm Raj Misra,Mayank Singh,Surendra Kumar Mishra Counsel for Respondent :- C.S.C.,Ajay Kumar,Jogendra Nath Verma 100. Case :- SERVICE SINGLE No. - 12988 of 2017 Petitioner :- Bhupendra Prasad Sharma & Another Respondent :- State Of U.P. Thru. Secy. Basic Education & Ors. Counsel for Petitioner :- Dharm Raj Misra,Mayank Singh Counsel for Respondent :- C.S.C.,Ajay Kumar,Jogendra Nath Verma 101. Case :- SERVICE SINGLE No. - 15397 of 2017 Petitioner :- Syed Shahrukh Mubin Respondent :- State Of U.P. Thru Secy.Basic Edu. Civil Sectt. Lucknow &Ors Counsel for Petitioner :- Farooq Ayoob Counsel for Respondent :- C.S.C.,Rahul Shukla 102. Case :- SERVICE SINGLE No. - 15465 of 2017 Petitioner :- Girish Kumar And 7 Ors. Respondent :- State Of U.P. Thru Secy.Basic Edu. Civil Sectt. Lko. & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Sandeep Kumar Yadav 103. 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Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Shobhit Mohan Shukla 127. Case :- SERVICE SINGLE No. - 28251 of 2017 Petitioner :- Yogendra Prakash Rawat Respondent :- State Of U.P. Thru Secy.Basic Edu.Civil Sectt.Lko. & Ors. Counsel for Petitioner :- Dharm Raj Misra Counsel for Respondent :- C.S.C.,Ajay Kumar Hon'ble Vivek Chaudhary,J.
1. This bunch of writ petitions is filed by petitioners praying for quashing of Government Order dated 15.11.2011 issued by the State Government and for directions commanding opposite parties to treat petitioners covered by the old pension scheme and not to cover them under the new pension scheme introduced in the year 2005.
2. The facts of the case are short and simple. Petitioners, being dependents of employees of U.P. Basic Education Board (hereinafter Board) who died in harness, applied for appointment under the dying in harness policy, put in place by the Government Order dated 04.09.2000 (hereinafter GO of 2000). They all were appointed on different dates prior to the year 2005. The said appointments were made on the fixed pay of Rs.2750/- per month. Since appointment as a Assistant Teacher in a Basic School requires a mandatory training of B.T.C., they were immediately sent for training. Petitioners could complete the said training after the year 2005 and, thereafter, they were duly appointed as Assistant Teachers in Basic Schools and are since working as Assistant Teachers on regular pay scale.
3. It was in the year 2005 only (more specifically w.e.f. 01.04.2005) that by a notification the General Provident Fund Rules were amended and dispensed with and new defined contribution pension scheme was brought into force and thus the old pension scheme was dispensed with. The dispute is as to whether petitioners would be covered by the old pension scheme or it is the new defined contribution pension scheme which would be applicable on the petitioners.
4. The controversy involves two sets of rules. First being the Pension and Provident Fund Rules and other being appointment and service rules, applicable on the assistant teachers of the Board run Basic Schools, from time to time. Lets first go through the applicability of pension rules.
5. In Uttar Pradesh, for the purpose of the employees of the Board, a separate Provident Fund Rules, namely, U.P. Basic Education Provident Fund Rules, 1975 were notified. The said rules were framed in exercise of power under Section 19(1) of the U.P. Basic Education Act, 1972 (hereinafter Basic Education Act). The said Rules were applicable to every employee, who was either appointed by the Board or was transferred to the Board, as per the provisions of the Basic Education Act. On 08.03.1978, a Government Order was issued, whereby, a long pending demand of basic education teachers, for payment of pension at par with the state government employees, was considered and accepted. The said government order dated 08.03.1978 (hereinafter GO of 1978) modified/replaced the old contributory provident fund scheme applicable, by the General Provident Fund Scheme as was applicable on the state government employees. It provided that all basic education teachers appointed by the Board, who retired on 01.03.1977 or would be retiring thereafter, shall be paid pension at the same rate on which the Government school teachers, at par with them, were being paid and its computation was also to be done in the same manner as done with regard to the government employees. The said GO of 1978 provided an option, to the basic school teachers appointed prior to 01.03.1977, to opt for the new scheme. While teachers appointed after 01.03.1977 by the Board were not required to give any option and the General Provident Fund scheme was made applicable on them. For convenience the said Government Order is being quoted below:-
la[;k% 5197@15¼5½&79@77 isz"kd] Jh vt; 'kadj mi lfpo] mRrj izns'k 'kklu lsok esa] f'k{kk funs'kd ,oa v/;{;] mRrj izns'k csfld f'k{kk ifj"kn~ ihjiqj gkml] fryd ekxZ] y[kuÅA f'k{kk¼5½ vuqHkkx y[kuÅ% fnukad 8 ekpZ] 1978 fo"k;% mRrj izns'k csfld f'k{kk ifj"kn~ }kjk lapkfyr Ldwyksa ds f'k{kdksa ds lsok fuo`Rr ykHkksa esa ifjorZuA egksn;] eq>s vkils ;g dgus dk funs'k gqvk gS fd mRrj izns'k csfld f'k{kk ifj"kn~ }kjk lapkfyr izkbejh ,oa twfu;j gkbZ Ldwyksa ds f'k{kdksa dks tks ykHk=;h ;kstuk ls vuq'kkflr gSa orZeku fu;eksa ds v/khu tks lsok fuo`fRrd ykHk miyC/k gSa os jktdh; deZpkfj;ksa dks vuqeU; isa'ku vkfn ls vR;Yi gSa] ftlls os xr dqN le; ls ;g ekax dj jgs Fks fd mudh lsok fuo`fRrd ykHk bl izdkj Lohd`r fd;s tk;sa fd mUgsa jkT; deZpkfj;ksa dks vuqeU; nj ij isa'ku izkIr dj ldsaA bl fo"k; ij lE;adYi ls fopkjksijkUr 'kklu us ;g fu.kZ; fy;k gS fd 1 ekpZ]1997 dks ;k mlds i'pkr~ lsok fuo`Rr gq;s ;k lsok fuo`Rr gksus okys mDr fo|ky;ksa ds leLr LFkkbZ iw.kZdkfyd rFkk fu;fer f'k{kdksa dks mlh nj ij isa'ku ns; gksxh] ftl nj ij jktdh; fo|ky;ksa ds leku Lrj ,oa Js.kh ds f'k{kdksa dks vuqeU; gS rFkk mldk vkx.ku Hkh jktdh; deZpkfj;ksa ds fy;s ykxw izfdz;k ds vuqlkj fd;k tk;sxkA jkT; deZpkfj;ksa dks vuqeU; isa'ku dh njsa layXud&1 esa vafdr gSA ;g fu.kZ; fuEufyf[kr izfrcU/kksa ds v/khu gSa& ¼1½ f'k{kdksa dks MsFk&de&fjVk;jesaV&xzsP;qfV ;k e`R;q ds i'pkr~ muds vkfJrksa dks ikfjokfjd isa'ku ns; ugha gksxhA ¼2½ lkewfgd thou chek ;kstuk dk ykHk mUgsa iwoZor~ feyrk jgsxkA 3½ bu f'k{kdksa ij ykxw orZeku mRrj izns'k csfld f'k{kk Hkfo"; fuf/k fu;ekoyh] 1957 ds v/khu va'knk;h Hkfo"; fuf/k ;kstuk ds LFkku ij 1 ekpZ 1977 ls lkekU; Hkfo"; fuokZg fuf/k ;kstuk ykxw gksxh vkSj bl ;kstuk ds v/khu muds osru ls Hkfo"; fuokZg fuf/k dh dVkSrh jkT; deZpkfj;ksa ds fy, ykxw nj ls dh tk;sxh tks lEizfr ewy osru dk 10% gS vkSj mUgsa csfld f'k{kk ifj"knh; va'knku ds :i esa dksbZ /kujkf'k ns; u gksxhA ¼4½ bu f'k{kdksa ds va'knk;h Hkfo"; fuokZg fuf/k ds [kkrs esa og lc /kujkf'k tks ftyk ifj"kn~] LFkkuh; fudkvkas ,oa csfld f'k{kk ifj"kn~ ds va'knku ds :i esa 28 Qjojh]1977 rd tek gks x;h gS ;k tek gksus ;ksX; gSa] ladfyr C;kt lfgr f'k{kk ds izkfIr 'kh"kZd ^^077&f'k{kk&p&lkekU;¼bZ½ vU; izkfIr;ka&13 izdh.kZ^^ esa tek dh tk;sxh ,oa f'k{kdksa ds va'knku dks leLr /kujkf'k C;kt lfgr jktdh; dks"k esa iwoZor~ ys[kk'kh"kZd 838&LFkkuh; fuf/k;ksa ds fu{ksi&vU;&Lok;Rr fudk;ksa ds fu{ksi¼d½ vk/kkfjd fo|ky;ksa ¼csfld Ldwyksa½ ds f'k{k.k ,oa f'k{k.ksRrj deZpkfj;ksa ds Hkfo"; fuf/k;ka ds ysu&nsu^^ ds v/khu tek jgsaxh vkSj Hkfo"; esa iwoZor tek gksrh jgsaxhA ¼5½ mijksDr isa'ku lekurk ds ykHk ikus ds ik= dsoy os gh f'k{kd gksaxs tks vius izkfo/kk;h fuf/k ds ys[ks esa tek ftyk ifj"kn~ LFkkuh; fudk;ksa vFkok csfld f'k{kk ifj"kn~ ds va'knku dks ml ij ladfyr C;kt lfgr jktdks"k esa tek dj nsus dh Lohd`fr nsaxsA 2- eq>s vkils ;g Hkh dgus dk funs'k gqvk gS fd mDr ;kstuk ds varxZr isa'ku izkIr djus ds fy, izR;sd deZpkjh dks bl ckr dk fyf[kr fodYi nsuk gksaxk fd og bl ;kstuk ds v/khu isa'ku izkIr djuk pkgsxk vFkok 'kklukns'k la0,&5355@15&3133@1962] fnukad 17 fnlEcj] 1965 }kjk izlkfjr ykHk=;h ;kstuk ds vUrxZr isa'ku vkSj mRrj izns'k csfld f'k{kk ifj"kn~ Hkfo"; fuf/k fu;ekoyh] 1975 ds vUrxZr csfld f'k{kk ifj"kn~ dk va'knku izkIr djsxkA tks v/;kid uxj egkikfydk dh lsok ls gLrkUrfjr gksdj mRrj izns'k csfld f'k{kk ifj"kn~ dh lsok esa vk;s gSa vkSj ftUgksaus ykHk=;h ;kstuk ds fy;s fodYi ugha fn;k gS] mUgsa Hkh bl ckr dk fodYi nsuk gksxk fd og bl ;kstuk ds v/khu isa'ku ysuk pkgsxs vFkok lEcfU/kr uxj egkikfydk ds fofu;eksa ds vuqlkj isa'ku ds ykHkksa dk mi;ksx djuk pkgsaxsA mDr fofu;eksa ds vUrxZr ns; isa'ku ds lkFk mRrj izns'k csfld f'k{kk Hkfo"; fuf/k fu;ekoyh] 1975 ds vUrxZr ns; ifj"knh; va'knku vuqeU; ugha gksxk vkSj muds [kkrs esa tks dqN Hkh ifj"knh; va'knku tek gS] og lapkfyr C;kt lfgr] mijksDr izLrj&1¼4½ esa bafxr ys[kk 'kh"kZd esa tek djk fy;k tk;sxkA ekpZ]1]1977 ds i'pkr~ tks Hkh v/;kid csfld f'k{kk ifj"kn~ }kjk fu;qDr fd;s x;s gSa ;k fd;s tk;saxs mu ij ;g ;kstuk vfuok;Z :i ls ykxw gksxh vkSj muls dksbZ fodYi Hkjkuk vko';d ugha gksxkA 3- eq>s ;g Hkh dguk gS fd bl jktkKk ds vUrxZr isa'ku Hkksfx;ksa dks os leLr vLFkk;h o`f);ka Hkh vuqeU; gksxh gks 1 ekpZ] 1977 rd lsok fuo`Rr gksus okys deZpkfj;ksa dks ias'ku esa le;≤ ij 'kklu }kjk Lohd`r dh xbZ gSaA lEizfr jktdh; isa'ku Hkksfx;ksa dks bl izdkj tks o`f);ka vuqeU; gS muds 'kklukns'kksa dk fooj.k layXud&2 esa vafdr gSA 4- eq>s ;g Hkh dguk gS fd f'k{kd bl 'kklukns'k ds vUrxZr isa'ku izkIr djus dk fodYi nsrs gS muds lkekU; HkfOk"; fuokZg fuf/k dk ys[kk&tks[kk ftyk csfld f'k{kk vf/kdkjh ds dk;kZy; esa gh j[kk tk;sxk vkSj bl lEcU/k esa lkekU; Hkfo"; fuokZg fuf/k esa egaxkbZ dVkSrh jktdks"k esa fu{ksi ys[kk 'kh"kZd ^^ 838 LFkkuh; fuf/k;ksa ds fu{ksi vU; LorU= fudk;ksa ds fu{ksi ¼d½ vk/kkfjd fo|ky;ksa ¼csfld Ldyksa½ ds f'k{k.k ,oa f'k{k.ksRrj deZpkfj;ksa dh Hkfo"; fuf/k;ksa ds ysu nsu ^^ ds v/khu tek dh tk;sxhA 5- eq>s ;g Hkh dguk gS fd jktkKk la[;k ,&5355@15&3133@1962 fnukad 17 fnlEcj]1965 }kjk izlkfjr ykHk=;h ;kstuk rFkk orZeku mRrj izns'k csfld f'k{kk Hkfo"; fuf/k fu;ekoyh] 1975 mDr lhek rd la'kksf/kr le>h tk;A 6- bl jktkKk ls layXu fodYi&i= ij izR;sd lgk;d@iz/kku ls fodYi izkIr dj fy;k tk;s vkSj rn~uqlkj mudks lsok iqfLrdkvksa ls bl fodYi&i= dks lqjf{kr j[kk tk;sA ;g fodYi&i= fnukad 30 twu]1978 rd izR;sd v/;kid ls izkIr dh fy;k tk;s vkSj 15 tqykbZ 1978 rd bl lEcU/k esa gqbZ izxfr ls 'kklu dks voxr djk;k tk;sA ,d ckj fd;k x;k fodYi vafre vkSj vifjoRrZuh; gksxkA 7- blh ds lkFk mDr ;kstuk ds vUrjxr O;; fd;s tkus gsrq jkT;iky egksn; o"kZ 1977&78 ds 17]00]000¼lrjg yk[k :i;s½ dks /kujkf'k Hkh vkids fuorZu ij j[ks tkus gsrq la?k"kZ Lohd`fr iznku djrs gSaA vLFkkbZ :i ls FkhA ;g vFkok bldk dksbZ Hkkx vU; dk;Z ds fy;s iz;ksx esa ugha yk;k tk;sxkA 8- bl fufeRr gksus okyk O;; foRRkh; O;; ¼1977&78½ ds vk; O;kid ds ys[kk 'kh"kZd&f'k{kk vk;kstsRRkj ¼d½ izkFkfed ¼iv½ v'kkldh; izkFkfed fo|ky;ksa dks lgk;rk&¼v½ mRrj izns'k csfld f'k{kk ifj"kn~ ds izkbejh ,oa twfu;j gkbZ Ldwyksa ds v/;kidksa dks isa'ku ls fodfyr gksxkA 9- ;g vkns'k foRr ¼O;;&fu;a=.k½ vuqHkkx x ds v'kkldh; la[;k bZ&1@9@21 fnukad 4 ekpZ 1978 ds varxZr mudh lgefr ls tkjh fd;s tk jgs gSaA Hkonh;
g0 vt; 'kadj mi lfpoA
6. So far as the government employees are concerned, they were covered by U.P. Retirement Benefits Rules, 1961 and the General Provident Fund (U.P.) Rules, 1985. It was under the said rules that they were entitled to the pensionary benefits. In the year 2005, the State Government modified both the above rules. On 07.04.2005 U.P. Retirement Benefits (Amendment) Rules, 2005 were notified amending the U.P. Retirement Benefits Rules 1965. This notification reads as follows:-
"THE UTTAR PRADESH RETIREMENT BENEFITS (AMENDMENT) RULES, 2005
1. (1) These rules shall be called the Uttar Pradesh Retirement Benefits (Amendment) Rules, 2005.
(2) The shall and be deemed to have come into force with effect from April, 1, 2005.
2. In the Uttar Pradesh Retirement Benefits Rules, 1961 in rule 2, after existing sub-rule (2) the following new sub-rule shall be inserted namely-
"(3) These rules shall not apply to employees entering services and posts on or after April 1, 2005 in connection with the affairs of the state borne on pensionable establishment, whether temporary or permanent."
7. Similarly another notification, also dated 07.04.2005, known as the General Provident Fund (U.P.) (Amendment) Rules 2005 was published amending the General Provident Fund (U.P.) Rules, 1985. The said notifications reads as follows:-
"1. Short title and commencement .-(1) These rules may be called the General Provident Fund (Uttar Pradesh)(Amendment) Rules, 2005.
(2) They shall be deemed to have come into force with effect from April 1, 2005.
2. In the General Provident Fund (Uttar Pradesh) Rules, 1985 for existing Rule 4 set out in Column-1 below, the rules as set out in Column-2 shall be substituted, namely:-
Column-1 Existing rule
4. Conditions of eligibility.-All permanent Government servants and all temporary Government servants, other than those appointed on contract and re-employed pensioners, whose service are likely to continue for more than a year shall subscribe to the fund from the date of joining the service:
Note1.- Apprentices and probationers shall be treated as temporary government servants for the purpose of this rule.
Note2.-Temporary government servants (including apprentices and probationers) who have been appointed against regular or temporary vacancies and are likely to continue for more than a year shall subscribe to the Fund from the date of joining the service.
Note 3.- Executive authorities should inform the Account Officer as soon as a government servant becomes liable to subscribe to the Fund.
Column-2 Rules as hereby substituted
4. Conditions of eligibility.-All permanent government servants and all temporary government servants, other than those appointed on contract and re-employed pensioners, whose service are likely to continue for more than a year shall subscribe to the fund from the date of joining the service:
Provided that no government servant entering service on or after April 1, 2005 shall subscribe to the fund.
Note 1.-Apprentices and probationers shall be treated as temporary government servants for the purpose of this rule.
Note 2.- Temporary government servants (including apprentices and probationers) who have been appointed against regular or temporary vacancies and are likely to continue for more than a year shall subscribe to the Fund from the date of joining the service.
Note 3.-Executive authorities should inform the Account Officer as soon as a government servant becomes liable to subscribe to the Fund.
8. Thus, a new defined contribution pension scheme was notified and made applicable on the employees joining services after 01.04.2005 and the old defined benefit pension scheme and the general provident fund benefits schemes, as were available to the government employees, were denied for those who would be joining services after the cut-off date, i.e. 01.04.2005.
9. It is in view of the aforesaid amendments that the present dispute has come up with regard to the petitioners, i.e. as to whether they are appointed prior to 01.04.2005 and would be covered by the old scheme or they are appointed after 01.04.2005 and its the new policy that will apply upon them. This Court in this bunch of writ petition, while entertaining the writ petitions, directed "opposite parties to allow deduction of G.P.F. amount from the salary of the petitioners under old pension scheme." Thus, at present, under the interim orders of this court, petitioners are getting deduction and deposits made under the old pension scheme.
10. So far as appointment of the teachers and employees of the Board is concerned, the power under the Basic Education Act is vested in the Board and is regulated by their services rules notified under the said act from time to time. Section 13(1) of the Basic Education Act provides:
"13. Control by the State Government:- (1)The Board shall carry out such directions as may be issued to it from time to time by the State Government for the efficient administration of this Act."
11. The State Government, to give benefit of the dying in harness policy, exercising power under section 13(1) of the Basic Education Act issued the GO of 2000 (see clause 4 of the GO of 2000). The said GO is of relevance for the present controversy and is thus quoted below:
"e`rd vkfJrksa dks f'k{kd in ij fu;qfDr Li"Vhdj.k la[;k&5193@15&5&2004&400¼222½@99 lsok esa] Jh ,u0 jfo'kadj lfpo] mRrj izns'k f'k{kk funs'kd¼cs0½ ,oa v/;{k] mRrj izns'k 'kkluA csfld f'k{kk ifj"kn] bykgkckn f'k{kk vuqHkkx&5 fo"k;%& mRrj izns'k csfld f'k{kkifj"kn ds vUrxZr lsokjr f'k{kdksa@f'k{k.ksRrj deZpkfj;ksa dh lsokdky esa e`R;q gks tksus dh fLFkfr esa] muds vkfJrksa ds lsok;kstu ds lEcU/k esaA egksn;] mi;qZDr fo"k; ij eq>s ;g dgus dk funsZ'k gqvk gS fd 'kklukns'k la[;k&1-95@15&595&30@82] fnukad 2 Qjojh] 1996 ds vUrxZr mRrj csfld f'k{kk ifj"kn ds v/khu lsokjr f'k{kdksa@f'k{k.ksRrj deZpkfj;ksa dh lsokdky esa e`R;q gks tkus ij muds ,d vkfJr dks ifj"kn ds v/khu lsok;kstu ds lEcU/k esa O;oLFkk dh x;h Fkh ek0 mPp U;k;ky;] bykgkckn esa ;ksftr fjV ;kfpdk la[;k&41564@1997 latho dqekj nwcs cuke ftyk fo|ky; fujh{kd] bVkok o vU; eas ek0 U;k;ky; }kjk ikfjr vkns'k fnukad 27-4-1998 ds vuq'khyu essa tkjh 'kklu ds vkns'k la[;k&1634@10&11&98&1499¼8½@77] fnuakd 8 tuojh] 1999 }kjk e`rd vkfJr lsok;kstu ds lEcU/k esa fuxZr lHkh 'kklukns'k vfrdzfer gks tkus ds QyLo:i csfld f'k{kk ifj"kn ds v/khu lsokvksa esa e`rd vkfJr lsok;kstu dh O;oLFkk mDr frfFk ls ckf/kr jgh gSA 2- bl chp ek0 mPp U;k;ky; ds mi;qZDr fu.kZ; fnukad 27-4-1998 ds fo:} latho dqekj nqcs] }kjk nk;j vihy la[;k 26@98] esa] ek0 mPp U;k;ky; dh nks lnL;h; U;k;kihB us vius vkns'k fnukad 1 Qjojh] 2000 }kjk ek0 mPp U;k;ky; ds iwoZorhZ fu.kZ; fnukad 27-4-1998 dks fujLr dj fn;k gSA ek0 mPp U;k;ky; dh nks lnL;h; ihB }kjk iz'uxr ekeyk lEcfU/kr ihB dks ek- U;k;ky; dh lafo{kkvksa ds vkyksd esa iquZfopkj gsrq lanfHkZr fd;k x;k gSA 3- mDr ds vuqdze esa 'kklu }kjk ek0 U;k;ky; dh lafo{kkvksa dh Hkkouk o izkFkfed f'k{kk dh xq.koRrk dks cuk;s j[kus dh vko';drk dks vuqHko djrs gq, lE;d fopkjksijkUr mRrj izns'k csfld f'k{kk] ifj"knh; f'k{kdksa@f'k{k.ksRrj deZpkfj;ksa dh lsokdky esa e`R;q gks tkus ij muds ifjokj ds ,d vkfJr dks fuEufyf[kr 'krksZ ,oa izfrcU/kksa ds v/khu lsok;kstu dk volj iznku fd;s tkus dk fu.kZ; fy;k x;k gS%& ¼1½ m0iz0 lsokdky esa e`r ljdkjh lsodksa ds vkfJrksa dh HkrhZ ¼ikapok la'kks/ku½ fu;ekoyh] 1999 ds izkfo/kkuksa ds vuqlkj gh csfld f'k{kk ifj"kn dh lsok ds f'k{k.k@f'k{k.ksRrj deZpkfj;ksa dh lsokdky esa e`R;q gks tkus ij e`rd deZpkjh dk ifr ;k iRuh ¼tSlh Hkh fLFkfr gks½ dsUnzh; ljdkj ;k fdlh jkT; ljdkj ;k dsUnzh; ljdkj ;k fdlh jkT; ljdkj ds LokfeRok/khu ;k muds }kjk fu;af=r fdlh fuxe ds v/khu igys ls lsok;ksftr u gks rks mlds dqVqEc ds ,sls ,d lnL; dks tks dsUnzh; ljdkj ;k jkT; ljdkj ;k dsUnzh; ljdkj ;k jkT; ljdkj ds LokfeRok/khu ;k muds }kjk fu;af=r fdlh fuxe ds v/khu igys ls lsok;ksftr u gksA bl lEcU/k esa e`rd vkfJr vkosnudrkZ ls 'kiFk i= izkIr djus ds mijkUr gh mlds lsok;kstu ij fopkj fd;k tk;sxkA ¼2½ mRrj izns'k csfld f'k{kk ifj"kn ds f'k{kdksa@f'k{k.ksRrj deZpkfj;ksa ds ,sls e`rd vkfJr tks csjkstxkj gks vkSj fu;eksa ds vUrxZr fu/kkZfjr 'kSf{kd ,oa izf'k{k.k ;ksX;rk j[krs gks rFkk vU; izdkj ls ifj"kn ds lsok gsrq vgZa gks] dks ifj"knh; izkFkfed fo|ky;ksa ds lgk;d v/;kid@v/;kfidk ds in ij vFkok ifj"kn ds v/khu f'k{k.ksRrj r`rh; Js.kh ds lcls uhps ds in ij vFkok prqFkZ Js.kh ds in ij fofgr ;ksX;rk@izf'k{k.k ;ksX;rk vk/kkj ij lsok;kstu gsrq vkosnu djus ij HkrhZ ds lkekU; fu;eksa@izfdz;k dks f'kfFky djrs gq, ifj"knh; lsok esa mi;ZqDr lsok;kstu ij fopkj fd;k tk;sxkA ¼3½ le;≤ ij ;Fkk la'kksf/kr mRrj izns'k csfld f'k{kk ¼v/;kid½ lsok fu;ekoyh 1981 ds vuqlkj vgZ e`rd vkfJr dks lgk;d v/;kid@v/;kfidk ds in ij vkosnu djus ds fnukad ls ;Fkk lEHko rhu ekg ds vUnj lsok;sktu dh lqfo/kk tuin Lrj ij fjDr in vFkok in fjDr u gksus dh fLFkfr esa vf/kla[; in ds fo:} iznku dh tk;sxhA ¼4½ ,sls e`rd vkfJr tks] lsok;kstu gsrq vkosnu i= izLrqr djus dh frfFk dks lgk;d v/;kid ds in gsrq lsokfu;eksa esa fofgr 'kSf{kd vgZrk j[krs gksa] ijUrq izf'k{k.k vgZrk ugh j[krs@iwjh ugha djrs dks] vizf'kf{kr v/;kid ds :i esa lsok;kstu gsrq vkonsu djus ij ;lFkklEHko rhu ekg ds vUnj lsok;kstu dh lqfo/kk iznku dh tk;sxhA ,sls e`rd vkfJr dks lsok;kstu ds ckn lEcfU/kr tuin ds ftyk f'k{kk ,oa izf'k{k.k laLFkku esa izkjEHk gksus okys csfld v/;kid izek.k i= ¼ch0Vh0lh0½ izf'k{k.k ikB~;dze ds vkxkeh igys cSap esa izf'k{k.k gsrq izos'k fn;k tk;sxkA e`rd vkfJr ds #i esa izkFkfed fo|ky; esa lgk;d v/;kid@v/;kfidk ds in ij fu;fer fu;qfDr iznku djus ds fy, mudks ch0Vh0lh0 izf'k{k.k ikB~;dze lQYkrkiwoZd iw.kZ djuk vfuok;Z gksxkA izf'k{k.k vof/k esa mUgssa vizf'kf{kr v/;kid ds :i esa fu;r osru tSlk fd 'kklu }kjk le;≤ ij fu/kkZfjr fd;k x;k gks] ns; gksxkA csfld v/;kid izf'k{k.k ikB~;dze esa mRrh.kZ gksus ds ckn gh izkFkfed fo|ky; esa lgk;d v/;kid ds in ij fu;fer fu;qfDr iznku dh tk;sxhA fu;qfDr izkf/kdkjh ,oa ftyk f'k{kk ,oa izf'k{k.k laLFkku dk ;g nkf;Ro gksxk fd og vizf'kf{kr v/;kid ds :i esa lsok;ksftr e`rd vkfJr vH;fFkZ;ksa ds lsokjr izf'k{k.k dh O;oLFkk muds lsok;kstu ds ckn izkjEHk gksus okys igys izf'k{k.k l= esa lqfuf'pr djsaxsaA ,sls e`rd vkfJr dks tks mi;qZDr lsokjr izf'k{k.k dks fu/kkZfjr vof/k eas lQYkrkiwoZd iwoZ djus eas vlQy jgrs gS] ds fy, ;g fodYi miyC/k jgsxk fd og prqFkZ Js.kh ds in ds lkis{k fu;qfDr gsrq vkosnu djsa vFkok izf'k{k.k mRrh.kZ djus rd vizf'kf{kr v/;kid ds :i esa fu;r osru ij cus jgsA fdUrq izfrcU/k gS fd ,sls lsokjr ch0Vh0lh0 izf'k{k.kkfFkZ;ksa dks lkekU; ch0Vh0lh0 ikB~;dze ds izf'k{k.kkFkhZ dh Hkkafr gh ch0Vh0lh0 ikB~;dze dh vuqiwjd ijh{kk gsrq fofgr fu;eksa ds vuqlkj volj vuqeU; gksxsaA fdUrq ;fn vH;FkhZ rc Hkh ch0Vh0lh0 dh vafre ijh{kk mRrh.kZ djus esa foQYk jgrs gS rks ,sls vH;FkhZ ds fy, prqFkZ Js.kh ds in ds lkis{; fu;fer fu;qfDRk ds vfrfjDr vU; dksbZ fodYi 'ks"k ugha jgsxkA vr% ,sls vH;FkhZ tks ch-Vh-lh- ijh{kk esa vfUre :i ls foQy jgrs gS] dks lgk;d v/;kid ds in ds fy, vH;FkZu Lor% fujLr le>k tk;sxk vkSj ch-Vh-lh- ijh{kk eas] vafre :i ls vlQy gksus ds ekg ds vafre dk;Z fnol ls vizf'kf{kr v/;kid ds :Ik esa Hkh mudh fu;qfDr Lor% lekIr le>h tk;sxhA fdUrq ,sls vH;FkhZ ;fn prqFkZ Js.kh ds fjDRk@vf/kla[; in ds lkis{; lsok;kstu dh izkFkZuk djrs gSa] rks ml ij fopkj fd;k tk ldsxkA ¼5½ ,sls e`rd vkfJr tks] lEcfU/kr deZpkjh dh e`R;q ds fnukad dks e`rd vkfJr ds :i esa lsok;kstu ds fy;s U;wure 'kSf{kd vgZrk b.VjehfM,V vFkok mlls vf/kd j[krs gksa vkSj csfld f'k{kk ifj"kn ds v/khu v/khuLFk LRkjksa ij fyfid ds lEoxZ ds lcls uhps ds in ij lsok;kstu ds fy;s vU;Fkk vgZ gks] dks lEcfU/kr tuin ds fyfid ds fjDr in ds lkis{; laoxZ esa lcls uhps ds in ij lsok;kstu iznku fd;k tk;sxkA tuin esa fjDr fyfid ds in ij e`rd vkfJr ds :i eas lsok;kstu ds fy, izkIr leLr vkosnu i=ksa dks izFke vkxr izFke iznRr ds vk/kkj ij iathd`r fd;k tk;sxk rFkk foHkkx ds fjDr gksus okys inksa ds lkis{; izFke vkxr izFke iznRr ds fu;e dk ikyu lqfuf'pr djrs gq, lsok;kstu iznku fd;k tk;sxkA fu;qfDr izkf/kdkjh rnuqlkj e`rd vkfJr vH;fFkZ;ksa dh lwph dks izR;sd ekg ds izkjEHk esa vius dk;kZy; ds lwpuk iVy ij iznf'kZr djsxs vkSj izR;sd ekg gksusokyh fjfDr ds lkis{; lsok;ksftr e`rd vkfJr dk uke iznf'kZr djrs gq, mDr lwph dk rnuqlkj la'kksf/kr dj vxys ekg ds izkjEHk esa v|kof/kd la'kksf/kr lwph dk;kZy; esa lwpuk iVy ij iznf'kZr djrs jgsaxsA r`rh; Js.kh ds fjDr in ds lkis{k e`rd vkfJr lsok;kstu ds fy, izR;sd vH;FkhZ ds uke fu;qfDr izkf/kdkjh ds dk;kZy; esa iathd`r gksus dh frfFk ls ikap o"kZ dh vof/k iwjh gksus ds ekg ds vafre dk;Z fnol rd ;fn izFke vkxr izFke iznRr ds fl}kUr ds vuqlkj lsok;kstu gsrq Js.kh rhu dh fjfDr miyC/k ughaq gksrh rks lEcfU/kr vH;FkhZ dk uke iathd`r vH;fFkZ;ksa dh lwph ls fudky fn;k tk;sxk fdUrq bl vof/k ls iwoZ ;fn Js.kh pkj ds fjDRk in@vf/kla[; in ds lkis{; lsok;kstu gsrq viuk la'kksf/kr vkosnu i= fu;qfDr izkf/kdkjh ds dk;kZy; eas iathd`r djk ysa rks ml ij fopkj fd;k tk;sxkA e`rd vkfJr ifjokj dh dfBu ifjfLFkfr;ksa dks n`f"Vxr j[krs gq, ;fn dksbZ vH;FkhZ] fyfid laoxZ ds in dh fjfDr ds lkis{; lsok;kstu esa] lEHkkfor foyEc dks] n`f"Vxr j[krs gq, ;fn rRdky lsok;kstu dh vko';drk vuqHko djrk gks rks fu;qfDr izkf/kdkjh ds fy, ,sls vH;fFkZ;ksa ds lEcU/k eas prqFkZ Js.kh esa fjDr ;k vf/kla[; inksa ds lkis{; e`rd vkfJr ds iqujhf{kr vkosnu i= izLrqr djus ij lsok;kstu djus dk vf/kdkj gksxkA ;gkW ;g LIk"V fd;k tkrk gS fd ,d ckj e`rd vkfJr ds :i eas iznRr lsok;kstu dh lqfo/kk ij iquZfopkj dk dksbZ volj ugha jgsxkA ¼6½ ,sls e`rd vkfJr ftudh U;wure 'kSf{kd ;ksX;rk twfu;j gkbZLdwy gS] dks csfld f'k{kk ifj"kn ds tuin Lrjh; dk;kZy; esa fjDr in vFkok ifj"knh; fo|ky;ksa esa prqFkZ Js.kh ds fjDr ;k vf/kla[; in ij lsok;kstu dh lqfo/kk iznku dh tk;sxhA tuin Lrjh; dk;kzy; ds lEcU/k esa vf/kla[; in ds fo:} e`rd vkfJr lsok;kstu vuqeU; ugha gksxkA ¼7½ vf/kla[; in Hkfo"; esa fjDr gksusokys inksa ds lkis{; le;≤ ij lek;ksftr fd;s tk;sxsA fu;qfDr izkf/kdkjh tuin dks bdkbZ ekurs gq, fjDr@vf/kla[; inksa ds fo:} e`rd vkfJrksa dks lsok;ksftr djsxsA tuin ds dk;kZy;ksa esa fdlh Hkh vf/kla[; in ds fo:} fu;qfDr;kWa ugha dh tk;sxhA vf/kla[; in ds in/kkjh }kjk dh x;h lsok dh x.k osru fu/kkZj.k vkSj lsokuSo`frd ykHkksa ds fy, dh tk;sxhA ¼8½ e`rd vkfJr }kjk lEcfU/kr deZpkjh ds e`R;q ds fnukad ls ikpa o"kZ ds Hkhrj lsok;ktu ds fy, vkosnu izLrqr fd;k tk ldrk gSA ijUrq tgkWa jkT; ljdkj dks ;g lek/kku gks tk;s fd lsok;kstu ds fy, vkosnu djus ds fy, fu;r le; lhek ls fdlh fof'k"V ekeys esa] vuqfpr dfBukbZ gksrh gS ogkW og vis{kkvksa dks] ftugsa og ekeysa esa U;k;laxr vkSj lkE;iw.kZ jhfr ls dk;zokgh djus ds fy, vko';d le>s] vfHkeqDr ;k f'kfFky dj ldrh gSA fu;eksa ls bl vk'k; dh vfHkeqfDr@f'kfFkyhdj.k ds lEcU/k esa izLrko lEcfU/kr fu;qfDr izkf/kdkjh }kjk f'k{kk funs'kd ¼cs0½ ds ek/;e ls 'kklu dks izsf"kr fd;s tk;saxsA ¼9½ mRrj izns'k lsokdky esa e`r ljdkjh lsodksa ds vkfJrksa dh HkrhZ ls lEcfU/kr le; le; ij la'kksf/kr fu;ekoyh dh O;oLFkkvksa ds v/khu mRrj izns'k csfld f'k{kk ifj"kn ds deZpkfj;ksa ds e`rd vkfJr dk rkRi;Z e`rd f'k{k.k@f'k{k.ksRrj deZpkjh ds iq= vfookfgr vFkok fo/kok iq=h iRuh vFkok ifr ls gksxkA ¼10½ e`rd vkfJr ds :i esa lsok;kstu ds fy, U;wure vk;q lhek tSlk fd lEcfU/kr lsok laoxZ ds lsok fu;eksa esa fufgr gS] gksxhA 4- Jh jkT;iky mRrj izns'k csfld f'k{kk vf/kfu;e 1972 ¼mRrj izns'k vf/kfu;e la[;k&34 lu~ 1972½ dh /kkjk 13 dh mi/kkjk ¼1½ ds vUrxZr ;g vkns'k nsrs gS fd mi;qZDr fu.kZ; ds vuqlkj dk;Zokgh lqfuf'pr dh tk;sA 5- ;g vkns'k fnukad 8-1-1999 ls izHkkoh ekuk tk;sxkA 6- ;g vkns'k foRr foHkkx ds v'kkldh; la[;k&vkbZ0,Q0,0&2&1490@nl@2000 fnukad 29-8-2000 esa izkIr mudh lgefr ls fuxZr fd;s tk jgs gSA Hkonh;
,u0 jfo'kadj lfpoA"
12. I have heard learned counsels for petitioners, learned Standing Counsel for the State and learned counsels for the District Basic Education Officers and the Board at length. The submission of learned counsels for the petitioners on one hand is that the petitioners were appointed under the Dying in Harness Rules and their appointment was, thus, substantiative in nature from day one, therefore, they are to be treated as appointed on the date they were sent on training. On the other hand, the stand of the learned standing counsel for the State of U.P. and learned counsels for B.S.A and Board is that petitioners were only sent on training initially and its only after 01.04.2005, when they completed their training, they were appointed as regular employee on regular pay scale and, therefore, it the 2005 Rules which would be applicable on the petitioners. It is also argued by the respondents counsels that even otherwise, it is the U.P. Basic Education Provident Fund Rules, 1975 which will apply on the petitioners.
13. The entire dispute runs around the interpretation of GO of 2000. Since the GO of 2000 is issued by the state government, exercising its power under section 13 of the Basic Education Act, the Board is bound by it. It is the said GO of 2000 by which petitioners were appointed. Clause 3(1) of the said GO provides that appointments under the Dying in Harness Rules shall be made as per the provisions of U.P. Dying in Harness Rules (5th Amendment) Rules, 1999 (The originally are U.P. Dying in Harness Rules 1974). The GO of 2000 itself provides the modification in the appointment process, as for appointment of assistant teachers in basic schools, along with education qualifications, B.T.C. training is also must. Thus, these appointments are made as per the Dying in Harness Rules 1974, as they stood amended/modified in the year 1999, subject to further amendment/modification provided by the GO of 2000. Clause-3(3) of the said GO of 2000 provides that the qualified applicants shall be entitled as per the post vacant at the district level and in case the posts are not available, supernumerary posts are to be created, as far as possible, within a period of three months from the date application is made for appointment under the said GO of 2000. Clause-3(4) provides that such dependents of the deceased employee, who on the date of application are having educational qualification on the post of assistant teachers but are not having training qualification, shall be given the benefit of appointment as untrained teachers, so far as possible, within a period of three months of their application. Such dependents of the deceased, after their appointment as untrained teacher, shall be given admission in the next batch, in the training institute of the concerned district, for B.T.C training. For getting a appointment in a primary school as Assistant Teacher, as a beneficiary of Dying in Harness Rules, they have to complete the B.T.C. training. During the said B.T.C. course, they would be paid fixed salary, as fixed by the Government from time to time. After passing their training course, they shall be given regular appointment as assistant teachers in a primary school on regular pay scale. The appointing authority and the district training institute were made responsible to ensure that the untrained teachers, on their being appointed under ''Dying in Harness Rules', are given training in the very next batch starting after their appointment. Any person failing to clear the said training examination would be given appointment as a Class-IV employee and his appointment as untrained teachers shall be automatically treated to have ended. The said Government Order was made effective from 08.01.1999.
14. Thus, a bare perusal of the said Government Order shows that the petitioners were given an appointment as untrained teachers. They were to be given a further appointment as assistant teachers in basic school after completing their training. Thus, their first appointment was as untrained teachers under the Dying in Harness Rules, 1974 as amended with regard to them. The law with regard to the nature of appointments under the said Dying in Harness Rules is well settled by this court by number of its judgments, to be of permanent nature. Reference is made in case of Yogendra Ram Chaurasiya Vs. State of U.P. and Others; 2002 (5) AWC 3708. Relevant paragraphs of the said judgment are quoted below:-
"4. The learned Counsel for the Appellant submits that the appointment of the Appellant was made on compassionate grounds under the provisions of Dying in Harness Rules, which appointment cannot be treated as temporary appointment and rather it was permanent appointment and, therefore, the services could not have been terminated under the provisions U.P. Temporary Government Servants (Termination of Service) Rules, 1975. He relied upon the decision in the case of Ravi Karan Singh v. State of U.P. and Ors. 1991 (1) ALR 754.......
7. The Division Bench of this Court in the case of Ravi Karan Singh has held that:
"an appointment under the Dying in Harness Rules has to be treated as a permanent appointment otherwise if such appointment is treated to be a temporary appointment, then it will follow that soon after the appointment, the service can be terminated and this will nullify the very purpose of the Dying-in-Harness Rules because such appointment is intended to provide immediate relief to the family on the sudden death of the bread earner. We, therefore, hold that the appointment under Dying-in-Harness Rules is a permanent appointment and not a temporary appointment, and hence the provisions of U.P. Temporary Government Servant (Termination of Services) Rules, 1975, will not apply to such appointments."
9. In view of the decision of this Court in the case of Ravi Karan Singh with which we respectfully agree, any appointment made under the provisions of Dying-in-Harness Rules is to be treated as a permanent appointment and not a temporary appointment. This is also clear from the Government order dated 23.1.1976 filed as Annexure-2 to the writ petition wherein it has been mentioned that the dependent of deceased employee appointed on compassionate ground under the provisions of Dying-in-Harness Rules should not be retrenched even where the strength of the employee is being reduced. Thus, we hold that the appointment of the Appellant-writ Petitioner is to be treated as permanent appointment and not a temporary appointment........."
15. Submission of respondents, that, the petitioners were never appointed prior to the year 2005 and were appointed only after completing their training, after the year 2005, is nothing but a misreading of GO of 2000. The petitioners, as per the aforesaid GO of 2000, were appointed on permanent basis as untrained teachers and were given appointment as trained assistant teachers in basic school after completion of their training. Thus, merely because they were appointed on fixed salary would not make them any less a government employee than the other government employee. The continuity of the employment is reflected in the Government Order itself. Even on failing in the training course, the fact that they would be given appointment as a Class-IV employee, shows the intent of the government to give them a permanent job, one way or other. The respondents could not show anything from any rules, including pension/provident fund rules, which would require petitioners, for any reason, to be treated differently than other permanent employees. The old provisions of the pension and provident fund scheme were applicable to all other employees appointed prior to 01.04.2005. Here petitioners are also appointed on permanent basis, prior to 01.04.2005, as untrained teachers, who cleared their training and thereafter, given appointment as assistant teachers in basic schools. Thus, so far as the petitioners are concerned, there is no dispute that their appointment as trained assistant teachers in basic school are in continuation of their earlier appointment as untrained teachers.
16. Thus, there is no reason to treat them as being appointed for the first time, on completion of their training, after the year 2005. Since the petitioners were appointed prior to the year 2005, they are not impacted by the notifications dated 07.04.2005. They are persons who were appointed permanently before 01.04.2005 and are entitled to be treated at par with all other similarly appointed permanent assistant teachers in basic school, for the purpose of their pension and provident fund benefits. Since, the Government Order dated 15.11.2011 is contrary to the aforementioned rules/directions of the State Government issued under Section 13 of the Basic Eduction Act, hence, the same is not sustainable.
17. Hence, all these writ petitions are allowed and Government Order dated 15.11.2011 is quashed. Petitioners shall be given all the provident fund, pension and other benefits, as are available to other permanent employees of the Board, appointed prior to 01.04.2005.
Order Date :-28.02.2018
Arti/- (Vivek Chaudhary, J.)