Madhya Pradesh High Court
Pradeep Mandeliya vs The State Of Madhya Pradesh on 20 August, 2018
Bench: Sanjay Yadav, Ashok Kumar Joshi
1 WA.883.2018
HIGH COURT OF MADHYA PRADESH
BENCH AT GWALIOR
DIVISION BENCH:
Hon'ble Shri Justice Sanjay Yadav
&
Hon'ble Shri Justice Ashok Kumar Joshi
WRIT APPEAL NO.883 OF 2018
Pradeep Mandeliya
Vs.
State of M.P. & Another
******************
Shri M.P.S. Raghuvanshi, learned counsel for
the appellant.
Shri Harish Dixit, learned Government
Advocate, for respondent/State.
********************
Whether approved for reporting: Yes/No
ORDER
(20/08/2018) Per Justice Sanjay Yadav:
This appeal under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, is directed against the order dated 27/06/2018 passed in Writ Petition No.12954/2018. (2) Relevant facts, in nutshell, are that the appellant (referred as petitioner) an aspirant for appointment as Assistant Grade III in Government Department applied for the post in pursuance to the advertisement issued by
2 WA.883.2018 the VYAPAM on 21/11/2016. The written test was conducted on 18/12/2016. Petitioner qualified the written test and was placed at Srl. No. 1 of the merit list in Scheduled Caste category. The petitioner was allotted the Department of Excise. He was asked to furnish documents for verification vide letter dated 23/05/2017. The select list was published in September, 2017. As the name of petitioner did not find mention in the select list, he filed a representation on 07/09/2017 and 19/09/2017. Whereon, by communication dated 04/05/2018 he was informed that the multiple score cards relied by him to be eligible were not acceptable and being ineligible, he is not selected. By said communication, his representation for taking into consideration both the score-cards, issued on 28/02/2016 and 20/11/2016, was rejected. For ready reference, the communication is extracted below:-
dk;kZy; vkcdkjh vk;qDr] e/;izns'k] eksrhegy] Xokfy;j E-mail: [email protected] dzekad1¼l½LFkk-@94&17@2018@1288 Xokfy;j] fnukad 04-05-2018 izfr] Jh iznhi e.Msfy;k iq= Jh vkseizdk'k e.Msfy;k fuoklh&U;w lqjs'k uxj] ikuh dh Vadh ,oa 'khryk xkMZu ds ikl] FkkVhiqj] eqjkj] ftyk Xokfy;j ¼e-iz-½ fiu&474011 fo"k;%&izksQs'kuy ,Xtkfeus'ku cksMZ O;kie }kjk vkoafVr foHkkx]
3 WA.883.2018 dk;kZy; vkcdkjh vk;qDr e-iz- Xokfy;j e-iz- esa lgk;d xszM&3 ds in ij fu;qfDr ds laca/k esa A lanHkZ%&vkidk vH;kosnu fnukad 07-09-2017 ,oa fnukad 19-09- 2017A &&&&&&&&&&&& vkids }kjk mi;qZDr fo"k;kUrxZr lanfHkZr vH;kosnu izLrqr dj lhihlhVh ds nks i`Fkd&i`Fkd LdksjdkMZ miyC/k djkrs gq, nksuks Ldksj dkMkZs dks la;qDr ekurs gq, lgk;d xzsM&3 ds in ij fu;qfDr fn;s tkus dk vuqjks/k fd;k gSA e/;izns'k 'kklu] foKku ,oa izks|ksfxdh foHkkx] ea=ky;] oYyHk Hkou] Hkksiky }kjk fn;s x;s ekxZn'kZu vuqlkj Madhya pradesh Agency for promotion of information Technology (A Regd. Society of Govt. M.P. Under Department of Science & Technology) }kjk vk;ksftr CPCT ijh{kk dk lapkyu CPCT fu;e iqfLrdk }kjk fd;k tkrk gSA CPCT fu;e iqfLrdk ds fu;e 3-9 dh dafMdk 7.C ,oa 7.D vuqlkj Þfdlh Hkh vH;FkhZ dk ,d gh Ldksj dkMZ ekU; gksxk rFkk fdlh Hkh ukSdjh esa lfEefyr gksus ds fy, ,d ls vf/kd Ldksj dkMZ dk mi;ksx ugha fd;k tk ldrk gSAÞ pwWfd vki izksQs'kuy ,Xtkfeus'ku cksMZ] e/;izns'k ] Hkksiky }kjk vk;ksftr lewg&4 ds varxZr lgk;d xzsM&3 LVsuksxzkQj] LVsuksVk;fiLV] MkVk ,aVªh vkWijsVj] vkbZ-Vh- vkWijsVj ,oa vU; inksa gsrq la;qDr HkrhZ ijh{kk 2016 esa vkosnu djus ds vafre fnukad 21-11-2016 rd ,d gh CPCT Ldksj dkMZ esa lsD'ku&1 ¼dEI;wVj n{krk½ ,oa lsD'ku&2 ¼fgUnh Vk;fiax½ esa mRrh.kZ ugh agSA ,oa lgk;d xszM&3 in gsrq fu/kkZfjr ;ksX;rk dh iwfrZ ugha djus ls vkidks lgk;d xzsM&3 ds in ij fu;qfDr ugha nh tk ldrh gSA mijksDr rF;ksa ds izdk'k esa vkidh vksj ls izkIr lanfHkZr vH;kosnu iw.kZ fopkjksijkar vekU; fd;s tkrs gSA ¼vkcdkjh vk;qDr }kjk vknsf'kr½ ¼,u-,l-tkeksn½ mik;qDr vkcdkjh e/;izns'k (3) Petitioner challenged the order in writ petition on the ground that both the score cards were admissible in terms of Circular No.C-3-15/2014/1-3 dated 01/12/2016. It was 4 WA.883.2018 urged that there cannot be any disqualification based upon the fact that the candidate has passed the examination in two attempts. It was urged that the rejection was contrary to the advertisement and the recruitment rules.
(4) Learned Single Judge non-suited the petitioner on the findings that as per advertisement the selection to Group 4 posts, which comprised of Assistant Grade III/ Stenographer/ Steno-typist/ Data Entry Operator/ IT Operator, was to be in terms of Madhya Pradesh Junior Service (Joint Qualifying) Examination Rules, 2013 whereby Computer Proficiency Certification Test (CPCT) score card was one of the essential qualifications, and that Rule 3.9(7)(c) and (d) of Computer Proficiency Certification Test Rule Book for Examinees prohibits consideration of multiple score cards of single candidate.
(5) Learned counsel for the appellant reiterates the grounds raised as was raised in the writ petition that it is impermissible for the respondent to reject his candidature in absence of any rule to the contrary. It is urged that the recruitment rules, viz Excise (Subordinate Class III) Ministerial Service Recruitment Rules, 1983, nowhere lay down that the incumbent shall possess the CPCT score card. In absence whereof, the rejection of petitioner's candidature is de hors the 5 WA.883.2018 Rules.
(6) The respondents, on their turn, have supported the impugned order. It is urged that since the petitioner was not eligible as was not possessing single score card, his candidature is rightly rejected. The respondents also rely on the decision by a Division Bench in W.P.No. 14986/2017 (Ashwani Kumar Mishra Vs. State of M.P. and others) and W.P.No.1420/2018 (Smt. Anupama Tiwari Vs. State of M.P. and others) decided on 11/05/2018 to bring home the submission that the condition of qualification of Computer Proficiency Certification Test supplements the statutory Rules. (7) Considered the rival submissions. (8) As to the contentions that the Rules of 1983 govern the recruitment and there being no provisions therein for having CPCT score card, the petitioner cannot be declared ineligible is taken note of and rejected for two reasons. Firstly, no such ground was raised by the petitioner in the Writ Petition as would give any right to the petitioner to raise for the first time in the appeal. Secondly, even if it would have been, the advertisement for recruitment clearly stipulated that the selection would be in terms of the stipulations contained in Madhya Pradesh Junior Service (Joint Qualifying) Examination Rules 2013. These Rules are framed by the Governor, in exercise of the powers conferred 6 WA.883.2018 vide proviso to Article 309 of the Constitution for recruitment through Joint Examination for the posts in all departments of the State Government which are kept out of the periphery of Madhya Pradesh Public Service Commission. These Rules of 2013, thus, govern the recruitment through Joint Examination for the posts in all departments of the State Government which are out of periphery of M.P.P.S.C. (9) That on 16/02/2015, the Rules of 2013 were amended vide Circular No.74 published in the official Gazette (Extraordinary). As per the amended condition, a candidate is required to have passed Higher Secondary Examination (10+2) and should possess a diploma/certificate in Computer Application from a recognized university. There is an additional requirement of possessing a proficiency certificate of Hindi typing on computer at the speed of 30 words per minute from the Government recognized institute. And in respect of stenographer, the candidate must have passed English Or Hindi Shorthand at the speed of 100 words per minute from any recognized institute or council. For steno-typists, the condition prescribed is that the candidate must have a speed of 80 words per minute in English or Hindi Shorthand as recognized by the General Administration Department from time to time.
7 WA.883.2018 (10) The post for which the petitioner is the candidate is Group IV post as per the Rules of 2013. After amendment in the Rules on 16.02.2015 the relevant conditions for joint examination read thus:-
^^lkekU; iz'kklu foHkkx] ea=ky; oYyHk Hkou] Hkksiky ds la'kks/ku ifji= dzekad 74] Hkksiky fnukad 16 Qjojh 2015 ds vuqlkj dafMdk 7 lsok lewg esa fuEukuqlkj la'kks/ku fd;k x;k gSA 7- lsok lewg& fofHkUu inksa ds fy, lsok lewg] ftuds fd fy, ijh{kk vk;ksftr dh tk,xh] uhps nh xbZ rkfydk esa fn, x, vuqlkj gksaxs] vFkkZr~& rkfydk l-Ø- lsok lewg in dk laoxZ@inuke Js.kh 1 lewg&pkj lewg&4 ds varxZr lgk;d r`rh;
xzsM&03] LVsuksxzkQj] LVsuksVk;fiLV] Js.kh MkVk ,aVªh vkWijsVj] vkbZ-Vh-
vkWijsVj ,oa vU; inksa gsrq la;qDr HkrhZ ijh{kk&2016 8- foHkkx@midzeksa ds ekax i= & lHkh foHkkx@midze ,sls leLr inksa ds fy, tks fd Hkjs tkus gSa rFkk ftuds vkxkeh Hkjrh o"kZ esa fjDr gksus dh lHkkouk gS] ekax i= e.My dks izR;sd Hkjrh o"kZ ds 30 flracj rd vfuok;Z :i ls HkstsaxsA ¼2½ foHkkx@midze e.My dks ekaxi= fuEufyf[kr tkudkjh ds lkFk Hkstsaxs%& ¼d½ e.My ds ekaxi= esa Hkjs tkus okys inksa ds fy, izLrko( ¼[k½ ijh{kk ds fy, lacaf/kr uksMy vf/kdkjh ds in dk uke rFkk irk( ¼x½ jkti= esa izdkf'kr Hkjrh fu;e dh ,d izfr( ¼?k½ vkjf{kr oxZ ds inksa dk fooj.k n'kkZus okyh rkfydkA 9- ijh{kk dk vk;kstu& Åij fu;e 7 esa mYysf[kr lsok lewg &4 ds fy, ijh{kk fofHkUu foHkkxksa ds fy, e.My }kjk vafre :i iznku fd, x, ikB~;dze ds vk/kkj ij izR;sd laoxZ@in ds fy, vk;ksftr dh tk,xhA la;qDr vgZrk ijh{kk ;kstuk uhps rkfydk esa fn, x, vuqlkj gksxh vFkkZr~& rkfydk 8 WA.883.2018 l-Ø- lewg iz'u i= dqy iz'u i= dk fooj.k dh dqy vad la[;k ¼1½ ¼2½ ¼3½ ¼4½ ¼5½ 1- lewg&pkj 01 100 lkekU; lkekU; lkekU;
Kku] fgUnh] vaxzsth]
lkekU; lkekU; lkekU;
xf.kr dEI;wVj vfHk:fp]
Kku]
10- ik=rk dh 'krsZa ;Fkk 'kS{kf.kd@rduhd@O;kolkf;d vgZrk,a%& ¼1½ vH;FkhZ dks mlds }kjk viuk vkosnu izLrqr djus dh frfFk dks ekaxdrkZ foHkkx ds foHkkxh; Hkjrh fu;eksa ds mica/kksa ds vuqlkj 'kS{kf.kd@rduhdh@O;kolkf;d vgZrk /kkj.k djuk vfuok;Z gksxk] bl izdkj dh ;ksX;rk dk mYys[k ekaxdrkZ foHkkx } kjk e.My dks Hksts x, ekax i= esa vfuok;Z :i ls djuk gksxkA inksa ds fofHkUu lewgksa dh ijh{kk ds fy, fuEufyf[kr 'kS{kf.kd vgZrk vfuok;Z gksaxh] vFkkZr~& lewg&pkj d vH;fFkZ;ksa us gk;j lsds.Mjh ijh{kk ¼10$2½ mRrh.kZ dh gks rFkk muds ikl ekU;rk izkIr fo'ofo?kky; ls dEI;wVj ,Iyhds'ku esa i=ksikf/[email protected] i= gksa] lkFk gh dEI;wVj ij 30 'kCn izfrfeuV dh xfr ls 'kklu }kjk vf/kd`r laLFkk ls izkIr fganh esa Vk;fiax dh n{krk izek.k i= gks] vk'kqfyfid ds fy;s vH;FkhZ us fdlh ekU;rk izkIr laLFkk vFkok ifj"kn~ ls vaxszth vFkok fganh 'kh?kzys[ku ijh{kk 100 'kCn izfr feuV dh xfr ls mRrh.kZ dh gks vkSj LVsuksVk;fiLV ds fy;s vH;FkhZ ds ikl lkekU; foHkkx }kjk le;≤ ij ;Fkk ekU; vaxszth vFkok fganh 'kh?kzys[ku esa 80 'kCn izfrfeuV dh xfr gksA [k vuqjs[kd] bysDVªhf'k;u] lgk;d eSdsfud] dkjisUVj ,oa vU;
led{k inksa gsrq vH;fFkZ;ksa us gk;j lsds.Mjh ijh{kk ¼10$2½ mRrh.kZ dh gks rFkk muds ikl vkbZ-Vh-vkbZ- ls lacaf/kr VsªM esa [email protected] i= gks] e/;izns'k 'kklu lkekU; iz'kklu foHkkx ea=ky;] oYyHk Hkou] Hkksiky ds dzekad lh 3&8@2013@1@3] Hkksiky fnukad 01 tqykbZ]2013 ds la'kksf/kr i= dzekad lh 3&15@2014@1@3] Hkksiky fnukad 26 Qjojh] 2015 ,oa lh 3&5@2016@1&3 Hkksiky] fnukad 27-7-2016 ds vuqlkj%& A. lkekU; iz'kklu foHkkx }kjk fuEukafdr laLFkkvksa ls ,do"khZ; dEI;wVj fMIyksek@lfVZfQdsV vfuok;Z fd;k x;k gS& 1- ;w-th-lh- }kjk ekU;rk izkIr fdlh Hkh fo'ofo?kky; ls fMIyksekA 2- ;w-th-lh- }kjk ekU;rk izkIr fdlh Hkh eqDr fo'ofo|ky; ls fMIyksekA 9 WA.883.2018 3- Mh-vks-bZ-,-lh-lh- ls fMIyksek Lrj dh ijh{kkA 4- 'kkldh; ikWyhVsfDud dkWyst ls ekWMuZ vkWfQl eSusteasV dkslZA 5- 'kkldh; vkbZ-Vh-vkbZ- }kjk ,do"khZ; ÞdEI;wVj vkWijsVj ,oa izksxkzfeax vflLVsaVÞ (COPA) izek.k i=A 6- jk"Vªh; O;kolkf;d izf'k{k.k ifj"kn (N.C.V.T.) ubZ fnYyh vFkok jkT; O;kolkf;d izf'k{k.k ifj"kn (S.C.V.T.) e/;izns'k }kjk iznRr ,d o"khZ; dEI;wVj vkWijsVj ,oa izksxzkfeax vflLVaasV(COPA) izek.k&i=A B. fofHkUu foHkkxksa ds ,sls in] ftuds Hkjrh fu;eksa esa vfuok;Z ;ksX;rk esa dEI;wVj fMIyksek 'kkfey ugha gS] cfYd dEI;wVj lapkyu dk Kku gksuk pkfg,] ,sls inksa ds fy, (Computer Proficeincy Certification Text-CPCT) ijh{kk ds ek/;e ls vgZ Score Card /kkfjr djuk i;kZIr gksxkA ,sls inksa ds fy, CPCT Score Card ds vfrfjDr vU; fdlh izdkj dh dEI;wVj@vkbZ-Vh- ls lacaf/kr fMIyksek@lfVZfQdsV dh vko';drk ugah gksxhA ftu foHkkxksa esa inksa ds fy, Hkjrh fu;e ugha gS ;k lafonk vk/kkj ij in Lohd`r gksus ds dkj.k Hkjrh fu;eksa esa mudh ;ksX;rk dk izko/kku ugha gS] mu ij Hkh mDr O;oLFkk gh ykxw gksxhA C. fofHkUu foHkkxksa ds MkVk ,aVªh vkWijsVj@vkbZ-Vh- vkWijsVj@lgk;d xzsM&3@'kh?kzys[kd@ LVsuks Vk;fiLV rFkk blh izdkj ds vU; in] ftuds fy, Hkjrh fu;eksa esa dEI;wVj fMxzh@fMIyksek@lfVZfQdsV ,d vfuok;Z ;ksX;rk j[kh xbZ gS] muds fy, lkekU; iz'kklu foHkkx }kjk iwoZ ls fu/kkZfjr dEI;wVj fMIyksek@lfVZfQdsV ftldk mYys[k iSjk&A esa fd;k x;k gS] ds vykok CPCT Score Card /kkfjr] djuk Hkh vfuok;Z gksxkA 'ks"k vgZrk,a ;Fkkor~ jgsaxhA foHkkxksa }kjk vkbZ-Vh- n{krk ds ijh{k.k ds fy, i`Fkd ls ijh{kk ;k lk{kkRdkj vk;ksftr djus dh vfuok;Zrk ugha jgsxh] D;ksafd ;g Ldksj dkMZ bl ckr dk izek.k gksxk fd vH;FkhZ vkbZ-Vh- dh og U;wure n{krk j[krk gS tks MkVk ,aVªh&lg&dk;kZy; lgk;d in ds fy, 'kkldh; drZO;ksa ds fuoZgu gsrq vko';d gSA^^ (11) The issue as regard to validity of the condition of Computer Proficiency Certification Test came up for consideration before the Division Bench of this Court at Principal Seat in WP.14986/2017 (Ashwani Kumar Mishra Vs. State of M.P. and others) and WP.1420/2018 (Smt. 10 WA.883.2018 Anupama Tiwari Vs. State of M.P. and others) decided on 11.05.2018, wherein it is held:
"20. The proficiency certificate has distinct requisite parameters for appointment to the post of Assistant Grade-III, Steno-typist and Stenographers but, the proficiency certificate is required is that recognised by the General Administration Department from time to time. The Rules have contemplated speed of typing and/or shorthand required for different posts but the manner to determine the speed was left to be decided by the determined by the General Administration department. Therefore, the Circular of General Administration Department dated 26.2.2015 that CPCT certificate is required in the manner contemplated is in fact in terms of the authority granted to the General Administration Department in the Rules.
21. The possession of diploma/certificate in Computer Application from a recognized University does not make the petitioners eligible for appointment to Group-IV posts. There is third condition as well that is required to be satisfied i.e. for Lower Division Clerk/Typist, Hindi Typing with speed of 30 words per minute; for Stenographer, with speed of 100 words per minute and for Steno- typist, with speed of 80 words per minute as fixed by the General Administration Department from time to time. Therefore, the condition of speed has been fixed in the statutory Rules, what was left to be determined is that the
11 WA.883.2018 Institution which can be recognized for the purposes of eligibility under the Rules. Thus, the circular dated 26.02.2015 is in terms of the statutory Rules framed and does not supplant any condition of the statutory Rules which will render the circular dated 26.02.2015 as violative of the statutory Rules. As such the condition of Computer Proficiency Certification Test is in terms of the Rules as the Institute to determine the speed prescribed n the Rules is in fact possessed by the candidates.
24. A candidate has to satisfy the condition of speed as mentioned in Clause 10 (a) of the Rules as reproduced above. But the determination of such speed is dependent upon a certificate obtained from an Institute recognized from the General Administration Department.
Therefore, the condition of
certificate from Science and
Technology Department is not a
condition which contravenes the statutory Rules but, is in terms of the delegation granted to the General Administration Department."
(12) Thus, the contention that it was not essential for an incumbent to have single score-card to be eligible for appointment to the post in furtherance to examination held under Madhya Pradesh Junior Service (Joint Qualifying) Examination Rules 2013 is of no substance.
(13) The impugned order when is tested on above analysis cannot be faulted with, as 12 WA.883.2018 would warrant any indulgence.
(14) Consequently, appeal fails and is dismissed. No cost.
(Sanjay Yadav) (Ashok Kumar Joshi)
Judge Judge
(20/08/2018) (20/08/2018)
pd
PAWAN
DHARKAR
2018.08.21
15:14:46 -07'00'