Central Administrative Tribunal - Kolkata
C Hamza vs Education on 27 March, 2019
■ '.It 1 o.a. 351.00072.A&N.2016 CENTRAL ADMINISTRATIVE TRIBUNAL *4' KOLKATA BENCH, KOLKATA * (CIRCUIT AT PORT BLAIR) i•:
• No. O.A. 351/00072/A&N/2016 Date of order: 27.3.2019 Present Hon'ble Ms. Manjula Das, Judicial Member Hon'ble Dr. Nandita Chatterjee, Administrative Member
1. Shri C. Hamza, S/o. Shri C. Marakkar, .jf R/o. Delanipur Village, i Port Blaii^^^ 1 7 So^tlfTfhdaman,^ i£ $ ;s> # ^..VVP^a &lGuest Lecture^iioj^lt ^Inllawaharlal Nehru Rajkeeya Vidf^llpta, •* 1 744 Iflpfe | . I I .'VC:
it?, tai-
Jfa S' J 5£* 9ji..
i* fe
Si
(Jl
• sMtosw I
f-
;3' i
I
Sr-
In JiTOJiarMl l|eh|j fejk^yagidhyalaya, IB'. lE1,
n
f.
'•Si f ............ %
w >
?5!
• . jF %
Y4|hri1%kar ■ ^ *) VV
%
S/o. Late s. r
#!
%%Wo. Jl|gjiglj|t^illager„fpi s V #7 % & %, South Andarnahl ^ t * 1 ■■.zr-
* '%^ged aBout^jgare^ flP WtitkefiasGuest Lecturer (Egglish) In Jawaharlal Nehru Rajkeeya Vidhyalaya Port Blair till April, 2016. 744101.
4. Dr. Mukta Tyagi, Dio. Shri Sushil Kumar Tyagi, Aged about 44 years, R/o. RGT Road, Port Blair, / South Andaman, Worked as Guest Lecturer (Hindi), In Jawaharlal Nehru Rajkeeya Vidhyalaya m
2 o.a. 351.00072.A&N.2016 Port Blair till April 2016,.
744 101.-
i"
5. Shri Tito Paul S/o T.P.Paul Aged About 43 Years R(o Dollygunj Village i Port Blair South Andaman / Worked As Guest Lecturer (Physics) i In Jawaharlal Nehru Rajkeeya Vidhyalaya i V. Port Blair Till April, 2016, 744 1 vm . .JviSW.fe 58^ .J^i%#n«lder, .■fit sira #., •K m # Shri Harendra Haider i "fcirMS' © a ^geclAbjjplIiPI^ :
R/0 k Villa|9f
Pont®Sir % , i I #
-1^4
1 i;1.
£ >
VV^ed As^Gue4ll|%&Pconofcs) J .•v.
fj§^^|j8M«^i3hgaya 1
terPBiiifTiiftgtottwm^ 7 ,T S/qj^hrWiy Sivamir, % % _jgf yk:
AgMo/40Mrs| i JR/qSurm^aj||h •i.
%■ -
( //s^f'daman- ' C/ v>
'■Sj
■ft
\
Guest Lecturer (pp8granhy)> f?..
\ Wjawaharl&hN^r^ajkieya^/idlll'ala^f> .
%, 744455. i4.fi
rfjf7
s*,\ ^f^Applipatits
%
1; i
r
Vs
1. The Union of India
Service through the Secretary 1
Ministry Of Human Resource Development 1
New Delhi 110 001.
2. The Andaman and Nicobar Administration Service through the Chief Secretary 1 Andaman and Nicobar Administration Port Blair 744 101.
2 \ \ %.
3 o.a. 351.00072.A&N.2016 i
3. The Chief Secretary Andaman and Nicobar Administration, Secretariat Building » Rort !•} Blair 744 101.
n:
4. the Secretary (Higher Education) i Andaman and Nicobar Administration Secretariat Building Port Blair 744 101. /
5. The Assistant Secretary (Higher Education) i rnmp .
Andaman aDd^NicobaFAd^jnistration, ?v SeGPetlFiaTBuMiQg.^ ■<#! erllhfe Principal ) 9f/. W-
.
.•i!J s
/ vJ ..P.S
r
T3fc
^ ;P? . .. . ..
*
' V' i 5 mi&& K-:
V
1S2s i
■
',>1.
i
* m-i K
f! Mi
^•
^'"Sk ^ :
#fr.....R|%ponden
fj
i
For |e Applicants »I ■a. ■
-iWi
■;
j
F°T^°"de"t8
•■9; ■
!>?, I
i*0 : *^4**^^ #
Per DrtNandita Gh^teriee. Admihi^trati^^^lffiber:# ,- ^ 'fi .jsi.
' "S s^feai Thi.apptclk^s^have^pproached the Tribunal undo/^eltionjp! of the Admihistrativ^iTribunals Act^'985 praying for the^Lbwing relief:-
x IS.,, - «riia^ '"(a) The applicants4pray^is Hon'ble TribunalJg^p^Tfnit the applicants to file the' instant joint application in teffl^f^the^ule^S^I) of the Central Administrative Tribunal (Procedure) Rules, 1987, to file a single application as the cause of action and the % nature of relief prayed for and have common interest in the matter.
(b) An order do issue directing the respondent authorities restraining-them from proceeding with the recruitment process by engaging the Assistant Professor on contract basis replacing the applicants till the disposal of this original application..
(c) An order do issue directing the respondents not to disturb the service* of the Guest Lecturer of the applicants in their respective subjects and allow them in the said post of Guest Lecturer till the regular employee is recruited through due process of law. -
- 7
(d) And to pass such further or other order(s) and/or direction(s) as to this Hoh'ble Tribunal may deem fit and proper."
V:-- ■ '' ».■ T A o.a. 351.00072.A&N.2016 ••
2. The applicant's prayer for joint, prosecution in terms of Rule 4(5)(a) of Central Administrative Tribunal (Procedure) Rules, 1987, on grounds of commonality of interest and common cause of action is allowed.
3. Heard Ld. Counsel for both sides, examined pleadings and documents on record.
4. The submissions of the applicants, as articulated throughf Itoir Ld. Counsel, is that the applicants are all engaged as Guest Lecturers tilj^ifjectiye i ■ discipline iri JNRM, Port Bla^and^^itl^iaTy^^er UGC nor m seven applicants have. b|eff |*|20 58 ! 2.0J 5 respectively. ^Inat, Ji^femployment notice was pUblisJpd^by^ m^o nd#nt ' it fmk authoritiesjjn %^616 pr^Vrfs^ant Flfeess mm;
basis f/aF period of Six^hs^iki enteect laes^of ■# Ai«,is.ra,i^|5!#a8|^^,rigy, th. AjiN ft*' Mk, iir ■M, migf^ W Hlarred from|:om|^hg in bein9 'v:
ii||ahd:8
11 ~TT I ^fhfnncipleo '•Hoji'ble Of -J the ■ I made toJ^I|ic| appllgjnts with a„o|W^l^|^piS^ng to ,W new incumbents in plWpJ^inJthe guise of AssistinFPpTesson^ on coj [factual ii. -ij?' .
basis. Thfcappficahtsjhaver-hence, approache^fie Trpuhdl #ayiiiw^that they;
•s*-} may be allowed to oqntinui'Arfunptipn as Gijepl fiecture^' untj^reoruitment of % ^V'"' ^ Jr"' - - * i-i<S
5. The respondents, on tteotlgL^an^^argBed as follows:-
That, as per the UGC regulations on minimum qualification for teachers & other academic staff in Universities & Colleges and Measures: for the maintenance of standards in higher education - 2010, (communioated vide UGC's letter No. F. 3-1/2009 dated 30.6.2010) mandates the following recruitment qualification for Assistant Professors, Associate Professors and Professors in Universities and Colleges - "3.3.0 - of its annexure "The minimum requirements of a good academic record 55% marks (or an equivalent grade in a '• T A-)-"' a. ■ 5 o.a. 351.00072.A&N.2016 point scale wherever.grading system^is.;followed) at the master level and : ■ ' *' : * I .
qualifying in the NET, or arf accredited test SLET, SET shall remain for the appointment of Assistant Professors. Para 3.3.1 stipulates NET/SLET/SET shall K ■ remain the minimum eligibility condition for recruitment and appointment of Assistant Professors in Universities/Colleges/lnstitutions. That, as there were no candidates fulfilling the criteria as per UGC norms for the post qt^^istant Professors, the applicants were engaged for imparting lectures for iwol™ rs-.on "as and when required" basisjill^avaiiabllitr^ofe II qualified cai the ' . --. 4t best interest of was $ categorically ^enticffteiiSiat their engagement II fee purely on^s:a^hen regi^^^S^pp cfoifri £&■:
for ext^si(^G|f their |n|j; Jgullr in the c , The s appll&tsi|& of Ingagem' t the taht Professo si:
S-
c IT o the A&N WdrrnhistrAi Profe%ors on contraot,|)gsis^tfeferi<|js fgll^^aggjB^t'tHe sa Ihls^j Vacancies ...............................
tant post of Assistant PriofessbiS^ ^Iger the qualificatiogs^prescnpec in theJhotified
-jf' . ..
a.- 6. The issiiie to%e adjlfc^ted^gn, injhe, ihstanPaA.,jT whether the ^ ^ Jr- ;; ■ applicants-can rigiftfully claim^to continue to funptiofi as Guest Lecturers given the requirements of 'UGS^egula.tjgg|i;,-m3.q-d.at-iyif^minimum qualifldition. of teachers and other academic staff in Universities and Colleges.
7. At the outset, we refer to the employment notice dated 19.5.2016, which had been issued to fill up the post of Assistant Professors on contract basis. The.
said notification categorically states that the engagement of contract faculties will be purely in accordance with the approved and notified rules in force.
Accordingly, the educational qualifications have been prescribed asfoltows:-
*' s •», ••r •? *.
6 o.a. B51.00072.A&N.2016 a-
"(2) Educational Qualification for JNRM. MGGC and ANCOL Candidates possessing good academic record with at least 55% marks or an equivalent grade of B in the 7 point scale with letter grades 0, A, B.C.D.E and F at the Master's Degree level from a recognized University or Institute.
NOTE 1; The terms "Good Academic Record" means at least second class with - fifty percent marks in Graduation Degree. • * NOTE2: The exact discipline in which Master's Degree is required will be indicated at the time of each recruitment.
(i) Should have cleared the National Eligibility Test (NET) for Lect^jj^^ssistant Professors conducted by the UGC, CSIR or similar test accredited UGC like State Level Eligibility Test (SLET)/$tate Eligibility Test (SET). ■ vC * NOTE 1: NET/SLET/SET shall rej^JJjgjTWiimum eligibility condition iuitm$nt . and appointment as AssistanLPfbfessor.
* . re I Ph. P rds and -
Procedure^for awarit6%Fh.p. Degree) Regulation, 2l)0^'efecan-- :i-ji:>i possess Master EiSgree'||r%rammes in such discipline for which NfiWSLET/S®g |ed test is notjffiojjducMdf shall minimuifsiligitill jtion of ■* NET/SLET/SET for recruyi|hd|pp|intr|ht^|ssistant Professo|' m. w-
IT
let- of
reci,^ in UGC ,
is on
AW.
- Unii Moaand
I fk:
Coll|es^l Obltion
&
20ic|jttaic, a f in thaJeldlMnl 3
cation
that will qualifie^^aqhi{i,9yac^l(il^^^®^redii^ttl}^!^i cof>trat#or on regular basis i:© .<#&!,r tP^indintain academic stafidafds gS^Ht^extep quality ^ "S'v4:v?i ' *4 J Jf''-'-
education. Itlis in this cbntext»,thaftffe>y@6"hls preseribed cefein sitndards and tV-
• ' X 'Vrt??* r.cfi'1'' the respondents^e absolutely witninlh%ir ngftts to prprriulgarfecmitment rules yw ■ :
in keeping with such 0'GG^regulaf6ns!^TffeTiGC regdlltions dated ■ has been annexed at R-1 of the reply of the respondent authoritiee and-the regulations on Recruitment and Qualification state as follows:-
"3.0.0 RECRUITMENT AND QUALIFICATIONS 3.1.0 The direct recruitment to the post of Assistant Professors, Associate Professors . and Professors in the Universities and Colleges shall be on the basis of merit through all India advertisement and selections by the duly constituted Selection Committees as per . ; the provisions made under these Regulations to ..be incorporated under the Statutes/Ordinances of the concerned university. The composition of such committees should be as prescribed by the UGC in these Regulations.
kXs
7 o.a. 351.00072.A&N.2016 A .
3.2.0. The minirn|tfn qualifications required for the post of Assistant Professors, Associate Profess'ors, Professors, Principals, Assistant Directors of Physical Education and Sports,. Deputy Director of Physical Education and Sports, Directors of Physical Education and Sports, Assistant Librarians, Deputy Librarians, Librarians will be those as prescribed by the UGC in these Regulations.
3.3.0 The minimum requirements of a good academic record, 55% marks {or an equivalent grade in a point scale wherever grading system is followed) at the master's level and qualifying in the National. Eligibility Test (NET), or an accredited test (State Level Eligibility Test - SLET/SET), shall remain for the appointment of .Assistant Professors. _ 3.3.1 NET/SLET/SET shall remain the minimum eligibility condition for r^nJflinent and appointment of Assistant Professors in Universities/ Colleges / Institutions. :
Provided however, the candidates, who are or have :been awa I Ph- D. ' Degree in accordance with the Unjversity^Grants Commission'(Minimurp; jfds and r Procedure-for Award of RhrD^D^greej RegulalTbhs^OpQ. shall- be exel |om the requirement of the pnimum eligibtlit^gndjfion of NETfeb|T/SET for ri ^nt and j.'®. Qy appointment 'As^istantl 1 *or equivalent ?in 3.3.2 N^t/SLETfei% shall not be required for such MaJtrs^Djegf^fl m • s iflmes in a A'V' jberetfer ^ited as t|achers%al any leveKffgm irtaust%s£i|i |es^irg)*insM|i|)ns and aTOj jjevel of lAssistih.t#rofessor^AsSlfetant€ibrarlin^|A^sis®t^piFgctSFS of Physid® Ipri and ft, r »* 4 8d«aSl.d Caste/B4taauM,W>®»»W«Sil>l«iaPMc**> «M »i.lfijl»|eni» •g.v I| du i. .,«lw g,.d. iSW1SoW^I|,tMSjMnj'«it.m i, folk Vr. ai the 1 reldxatibn of 5% to thlfcteloriel mintlndd abovetare|prmissib1e, bajgreh Cfly the |qualityihg marks withouNj||u^g a|y g|ce|pafl|^^iures. - m**m' J .
^;5.0 A relaxation oT^4may^^vJbdi^^%.4^?!b%^f4tl.e marks to tje Ph.D. degree holdefs, w^flve^tainefe«^^ % / -y X'\ F .
3:6%, Refeyanfgf^de %hfch is regarded as equivafth! of ^55,°^,^hereved||e: grading systlm .is fotlqwetlaOwa rec<®fti?§d University shallrfsp be cphslde^d eligilre. V '■ ' jr' W. .
iV' 3.7.0 Ph.'D^pegreW^S^MU^e^a^ mandator^:|ifaiificati^'for tJTappbltttfneht of -
Professors%d for promotion as^RrdfeNqfs. ^jk ' ^ 3.8.0. The Ph.D^D^gree sltell^ej^y^fadatory^alificai^qff^or all candidates to be •. appointed as Associatt^Rrofessor through direct recruitmef^4 3.9.0. The pehod. of time taken by candidates to acquire M.Phil. and/or Ph.p, degree shall not be considered as teaching research experience to be claimed for £p|»&intment. to the teaching position."
■ • i • :
.. . f
, I
During hearing^ Ld. Counsel for the applicant would admit that- the applicants have not qualified in the NET/SLET/SET which is a mandatory condition for engagement as contractual Assistant Professors as per Employment Notice dated 19.5.2016. The UGC had mandated that net/slet/set \ ' ~yr » <■• •.-
8 o.a. 35L00072.A&N.2016 shall be the rriinimum^ligibility cdhditidriv*for recruitment / or appointment of <9 Assistant Professors in University/Colleges/lnstitutions. .i ■ It is a settled principle of law that prescribed qualifications must have same rational nexus with the requirement of concerned service and should be Constitutionally valid. As laid down in Banarasidas v. State of UP, AIR 1956 SC 520 /t is open to the appointing authority to lay down requisite qualifications for recruitment to Government service. Further, in Commissioner, . Of Madras, Madras Corpn. Teachers' (2) SLR 41 y, the ^ ^ m: ■ Hon'ble Apex. Coj^ad cSea6|<|l^ft|T^ itment qualifications j;maiif%t8||tife"domam of policy. In Surihdj}T*Sin$ i(20&7) *5 ..
11 see 599 it iftbeen heldtrfllfSKiSleJtp decidi'on t life
nations
\ I | I 4 m
requirepanftbg CourtsfiyPeqqiti^nts on V Usment
of wh|l;ih|^uireme^ad,^i4Mlt'Sl#eJP'ifaliv* a [fity of EiS f1"^3, the employer. f ,'****^ • £-'^1 ' i'jl-
it-
•;->r 1
' Ae®,n9ly'"
0
"UG falitions
ot tte respo,^(-- ,o,t<l^mployme„t jgj© S\ the
not understood al to,: why the^applicants, who claimrfo-^5@^e§t Uecturersjfoni as f al8° early as ihy99r^2(3oC#2006^anid 2009, could noLhave acquiredjsuffici|nt skills to 0-' qualify in n1®SL£T^SET • il^octiyely i whiebdigafe, e4senti.a^"'pregg?|ujsites .in a % teaching profession%$sociated,with higher education,,. • .>r ■ 'Ld. Counsel for, the applicant robustly urges, that^alfhough the applicants have preferred representations at Annexure A-16 to the O.A. colly, they may be accorded liberty to prefer further comprehensive representations to the respondent authorities to consider their prayer in relaxation of overage/academic qualifications.
We are not inclined to intervene with the Employment Notice as the same has been issued in the interest of quality education is not j vires to any statute or suffers from malafide. At the same time, the applicants are accorded liberty to prefer comprehensive representations to the ■r •• f y * ' ' v -'T'-
-- */ t..
i" •" ii-.\ -v
/•
/ ■i *1
- //
9 o.a. 351.00072.A&N.2016 respondent authoritiesTwho may thereafter dispose of the same in accordance with law within a period of four weeks from the date of receipt of such representations and to communicate the ^decision to the applicants forthwith •^ thereafter.
8. With these directions, the O.A. is disposed of. No costs.
/ i (Dr. Nandita Cfiatterjee) (Manjula^W Administrative Member judicial mm ter-
i & v :/ SP i ll! A 'im m L6' 3ft ftj.
tV; ■i'
:
i
■ ■)
. i
;