Allahabad High Court
Rekha Devi And Another vs State Of U.P. And 2 Others on 23 January, 2020
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD Court No. - 5 Case :- WRIT - A No. - 449 of 2020 Petitioner :- Rekha Devi And Another Respondent :- State Of U.P. And 2 Others Counsel for Petitioner :- Krishna Kumar Patel Counsel for Respondent :- C.S.C. Hon'ble Surya Prakash Kesarwani,J.
1. Heard learned counsel for the petitioners and the learned standing counsel for the State-respondent nos.1 and 2. No one appears on behalf of respondent no.3.
2. This writ petition has been filed praying to quash the adjustment order dated 16.08.2019 whereby petitioners have been Adjusted/Transferred in another primary school in the same block i.e. Block - Afjalgarh.
3. Learned counsel for the petitioner submits that earlier the transfers so made by the respondents were quashed by the Lucknow Bench of this Court in Smt. Reena Singh and others Vs. State of U.P. and others 2019, 1 ADJ 319 (decided on 11.12.2018) and, therefore, the impugned Transfer/Adjustment order can not be sustained. He further submits that in Writ A No.19756 of 2019 (Naseem Parveen Vs. State of U.P. and 3 others) decided on 07.01.2020, a similar transfer order was quashed and the writ petition was allowed and, therefore, the petitioner is also entitled for similar relief.
4. Learned standing counsel supports the impugned order.
5. I have carefully considered the submissions of learned counsels for the parties.
6. The judgment in the case of Smt. Reena Singh and others (supra) has no application on the facts of the present case inasmuch as the Government Order dated 20.07.2018 and the Circular dated 16.08.2018 providing for Transfer/Adjustment of surplus teachers in Basic Schools was provided to be made on the basis of "last in first out". In the aforesaid case, the Lucknow Bench of this Court had set aside the aforesaid Government Order and the Circular being contrary to the provisions of the Act, 2009 and the Right of Children to Free and Compulsory Education Act, 2009 and the Rules, 2010. Liberty was granted to the State Government to frame a fresh policy in consonance with the provisions contained under the Right of Children to Free and Compulsory Education Act, 2009 and the Rules, 2010 and the U.P. Basic Education (Teachers) Service Rules, 1981. Thereafter, the State Government took a fresh policy decision and issued a Government Order No.572/68-5-2019-15(149)/10 T.C.-1, dated 17.06.2019, which is reproduced below:-
"egRoiw.kZ la[;k&572@68&5&2019&15¼149½10Vh0lh0&1 izs"kd] js.kqdk dqekj] vij eq[; lfpo] mRrj izns'k 'kkluA lsok esa] 1& f'k{kk funs'kd¼csfld½ 2& lfpo] csfld f'k{kk ifj"kn] m0iz0] y[kuÅA m0izz0] iz;kxjktA csfld f'k{kk vuqHkkx&5 y[kuÅ fnukad %17 twu] 2019 fo"k;&m0iz0 csfld f'k{kk ifj"kjn ds fu;a=.kk/khu lapkfyr izkFkfed @mPp izkFkfed fo|ky;ksa esa 'kSf{kd l= 2019&20 gsrq tuin ds vUnj lek;kstu ds laca/k esaA egksn;] mi;qZDr fo"k;d vius i=kad&f'k0fu0¼cs0½@15208@2019&20] fnukad 27&5&2019 dk d`i;k lanHkZ xzg.k djus dk d"V djsa] ftlds }kjk mRrj izns'k csfld f'k{kk ifj"kn ds fu;a=.kk/khu lapkfyr izkFkfed@mPp izkFkfed fo|kyk;ksa esa 'kSf{kd l= 2019&20 gsrq tuin ds vUnj lek;kstu ds lEcU/k esa izLrko miyC/k djk;k x;k gSA 2& bl laca/k esa eq>s ;g dgus dk funs'k gqvk gS fd lE;d fopkjksijkUr 'kSf{kd l= 2019&20 gsrq tuin ds vUnj lek;kstu ds fy, fuEuor~ uhfr fu/kkZfjr dh tkrh gS%& ¼1½ tuinh; LFkkukUrj.k gsrq lfefr& 1& ftykf/kdkjh& v/;{k 2& vij ftykf/kdkjh lnL;
3&ftyk csfld f'k{kk vf/kdkjh lnL; lfpo 4&izkpk;Z ftyk f'k{kk ,oa izf'k{k.k laLFkku }kjk ukfer ,d lnL; ¼lEcfU/kr tuin½ lnL;
5&tuin eq[;ky; ij dk;Zjr [k.M f'k{kk vf/kdkjh & lnL;
¼2½ ifj"knh; izkFkfed@mPp izkFkfed fo|ky;ksa esa lek;kstu gsrq inksa dk fu/kkZj.k & fu%'kqYd ,oa vfuok;Z cky f'k{kk vf/kdkj fu;ekoyh 2011 ds fu;e 21 esa nh x;h O;oLFkkuqlkj tuin ds vUnj lek;kstu gsrq fuEuor~ O;oLFkk iz[;kfir gS& 21&¼1½ ftyk eftLVªsV vius&vius tuin ds izR;sd fo|ky; dh Lohd`r v/;kid la[;k vf/klwpuk djsxk@ ,slh vf/klwpuk tuin dh csolkbV ij iznf'kZr dh tk;sxh rFkk fo|ky; dh Lohd`r v/;kid la[;k lEcfU/kr fo|ky; dks ,oa LFkkuh; izkf/kdkjh @ ftyk csfld f'k{kk vf/kdkjh dks Hkh lwfpr dh tk;sxh] ijUrq ,slh vf/klwpuk ds nks ekg ds vUnj ftyk eftLVsV mu fo|ky;ksa ds v/;kidksa dks iqu;ksZftr djsxk] tgkW mifu;e&¼1½ esa fufnZ"V vf/klwpuk tkjh gksus ds iwoZ v/;kidksa dh la[;k Lohd`r la[;k ls vf/kd gksA ¼2½ ftyk eftLVªsV izR;sd o"kZ ds tqykbZ ekg ds iwoZ Lohd`r fofufnZ"V f'k"; &v/;kid vuqikr dks cuk;s j[kus gsrq fo|ky; dh v/;kid la[;k dk iqujh{k.k djsxk rFkk vko';drkuqlkj v/;kidksa dks iqu;ksZftr djsxkA ¼3½ d& lek;kstu dh dk;Zokgh & lek;kstu gsrq fuEu izk:i ij lwpuk lajf{kr dh tk;sxhA%& 1& fo|kky; dk uke] ;w&Mk;l dksM lfgrA 2&foxr o"kZ dk vf/kdre ukekaduA 3&f'k{kd dh vko';drk ¼vkj0Vh0vkbZ0 ekud ds vuqlkj½ 4&dk;Zjr v/;kidksa dh la[;k A 5&v/;kidksa dh deh@ vf/kdrkA 6&Hkfo"; esa Ldwy pyks vfHk;ku ds vUrxZr tuin esa fo|ky;ksa esa cPpksa dh la[;k esa c [k& izR;sd fo|ky; esa v/;kid&Nk= vuqikr ds vk/kkj ij inksa dk fu/kkZj.k gksus ds mijkUr loZizFke v/;kidksa ds lek;kstu dh dk;Zokgh dh tk;saxhA x& ftu fo|ky;ksa esa v/;kid&Nk= ekud ls vf/kd v/;kid dk;Zjr gS ogkW ls mudks gVkdj vko';drk okys fo|ky;ksa esa rSukr fd;k tk;sxkA ?k& blds mijkUr gh ;fn dksbZ f'k{kd tuin ds Hkhrj ,d Cykd ls nwljs Cykd ¼xzkeh.k ls xzkeh.k {ks= esa ,oa uxjh; ls uxjh; {ks= esa½ ikjLifjd lek;kstu pkgrk gS rks ml ij lfefr }kjk fopkj fd;k tk;sxkA xzkeh.k ls uxj {ks= esa ,oa uxj {ks= ls xzkeh.k {ks= esa ikjLifjd lek;kstu ugha fd;k tk,xkA lek;kstu esa ;g /;ku j[kk tk;sxk fd izR;sd mPp izkFkfed fo|ky;ksa esa foKku @xf.kr ds v/;kidksa dh miyC/krk jgsA M+& v/;kid&Nk= la[;k ds vkadyu ds dze esa ekud ls vf/kd v/;kid @ v/;kfidkvksa dks vU;= le;ksftr fd;s tkus ds i'pkr lacaf/kr fo|ky; esa fdlh vU; v/;kid dk lek;kstu ugha fd;k tk;sxkA p& ftykf/kdkjh }kjk ;g lqfuf'pr fd;k tk;sxk fd lek;kstu ds mijkUr dksbZ fo|ky; cUn ,oa ,dy u jg tk;sA N& ,sls fo|ky; tgkW ij Nk=kvksa dk ukekadu vf/kd gS] mu fo|ky;ksa esa de ls de ,d efgyk v/;kfidk dh rSukrh vfuok;Z :i ls dh tk;A ftykf/kdkjh blesa foosdkuqlkj vko';drk fu/kkZfjr djsaxsA tuin Lrjh; lfefr }kjk lek;kstu esa fnO;kax ,oa lsuk esa dk;Zjr toku ds ifr@iRuh dks ojh;rk nh tk;sxhA t& tuin esa lek;kstu izfdz;k esa fdlh izdkj dh dfBukbZ ds fujkdj.k gsrq tuin Lrj ij xfBr lfefr l{ke gksxhA >& tuin esa lek;kstu dh dk;Zokgh 15 tqykb]Z 2019 rd iw.kZ dj yh tk;s rFkk mlds mijkUr dksbZ Hkh tuinh; lek;kstu ugha fd;k tk;sxkA m0iz0 csfld f'k{kk ifj"kn ds fu;a=.kk/khu lapkfyr izkFkfed@mPp izkFkfed fo|ky;ksa esa 'kSf{kd l= 2019&20 gsrq tuin ds vUnj lek;kstu dh dk;Zokgh mDr fu/kkZfjr izfdz;kuqlkj] ikjnf'kZrkiw.kZ Hkonh;k ¼ js.kqdk dqekj½ vij eq[; lfpoA la[;k ,oa fnukad rnSo %& izfrfyfi fuEufyf[kr dks lwpuk ,oa vko';d dk;Zokgh gsrq iszf"kr%& 1& leLr ftykf/kdkjh] mRrj izns'kA 2& jkT; ifj;kstuk funs'kd] loZ f'k{kk vfHk;ku] m0iz0@funs'kd] e/;kUg Hkkstu izkf/kdj.k] m0iz0A 3& funs'kd] ,u0vkbZ0lh0] ;kstuk Hkou] y[kuÅA 4& funs'kd] ,l0lh0bZ0vkj0Vh0@lk{kjrk ,oa oSdfYid f'k{kk@ek/;fed f'k{kk]m0iz0 y[kuÅA 5& foRr fu;a=d] csfld f'k{kk ifj"kn] m0iz0 iz;kxjktA 6& leLr la;qDr f'k{kk funs'kd @leLr izkpk;Z] Mk;V] mRrj izns'kA 7& leLr e.Myh; lgk;d f'k{kk funs'kd ¼csfld½] mRrj izns'kA 8& leLr ftyk csfld f'k{kk vf/kdkjh@foRr ,oa ys[kkf/kdkjh] csfld f'k{kk] m0iz0A 9& xkMZ QkbZyA vkKk ls] ¼mes'k dqekj frokjh½ vuq lfpoA "
7. From perusal of the impugned order it appears that another Government Order No.722/68-5-2019-15(149)/1T.C.-1 Shiksha Anubagh -5, dated 31.07.2019 has also been issued but a copy thereof has neither been filed alongwith the writ petition nor it has been produced by learned counsel for the petitioner even after being asked to produce it.
8. Since a fresh policy decision dated 17.06.2019 has been taken by the State Government for Transfer/Adjustment of surplus Teachers in Junior and Senior Basic Schools, therefore, the judgment of Lucknow Bench of this Court in the Case of Smt. Reena Singh and others (supra) has no application to the facts of the present case.
9. The other judgment relied by learned counsel for the petitioner in the Case of Naseem Parveen (supra) is also distinguishable on facts inasmuch as the petitioners of that case had earlier filed Writ - A No. 13224 of 2019, which was disposed of by order dated 22.08.2019 giving liberty to file a representation before the District Level Committee. Thereafter, the said petitioner filed a representation which was rejected by a non-speaking order passed by the concerned District Basic Education Officer. In that case the Court also found that in a similar Writ A No.17579 of 2019 (Smt. Tehseen Fatima Vs. State of U.P. and 4 others) a specific stand was taken in the representation that as per the strength of students in the institution, the petitioner is not surplus teacher and the District Magistrate was under an obligation under Rule 21 of Rules, 2011 to upload the strength of teachers of the institution on the District Website, but these were not considered. Consequently, the writ petition was allowed and the District Level Committee was directed to pass an order afresh in accordance with law, after considering the relevant rules as well as Government Orders.
10. In the present writ petition the petitioner has not made any such allegation but has merely stated that the respondents have declared the petitioners as surplus illegally without examining and following the procedure. There is no disclosure of facts in the present writ petition that how many students are enrolled in the institution in question and how many teachers are posted.
11. The policy decision of the State Government dated 17.06.2019 or the policy decision dated 31.07.2019 are not under challenge in this writ petition. No material has been placed on record by the petitioner to indicate that the impugned Transfer/Adjustment order dated 16.08.2019 is not in consonance with the Government orders dated 17.06.2019 and 31.07.2019.
12. Under the circumstances, I do not find any good reason to interfere with the Transfer/Adjustment of surplus teachers made by the impugned order dated 16.08.2019.
13. However, liberty is granted to the petitioner to approach the District Level Committee for redressal of their grievances and if the petitioner so approaches within two weeks from today alongwith a certified copy of this order, the District Level Committee shall consider it and pass an appropriate reasoned order within next three weeks.
14. With the aforesaid observations, the writ petition is dismissed.
Order Date :- 23.1.2020/vkg