Madhya Pradesh High Court
Ramcharit Dwivedi vs The State Of Madhya Pradesh on 8 September, 2014
Author: Alok Aradhe
Bench: Alok Aradhe
1
HIGH COURT OF MADHYA PRADESH: JABALPUR
1. W.P. No.14833/2013
Gazetted Headmasters Pradeshik Sangh
Madhya Pradesh .....Petitioner
Vs.
The State of Madhya Pradesh .....Respondents
2. W.P. No.15237/2013
Krishna Kumar Mishra .....Petitioner
Vs.
The State of Madhya Pradesh .....Respondents
3. W.P. No.15394/2013
M.L. Deoliya ..... Petitioner
Vs.
The State of Madhya Pradesh .....Respondents
4. W.P. No.15633/2013
S.P. Gupta .....Petitioner
Vs.
The State of Madhya Pradesh .....Respondents
5. W.P. No.18519/2013
Dr. Premlal Mishra .....Petitioner
Vs.
The State of M.P. and others .....Respondents
6. W.P. No.15380/2013
D.K. Shrivastava .....Petitioner
Vs.
The State of M.P. and others .....Respondents
7. W.P. No.15478/2013
Sunil Gupta .....Petitioner
Vs.
The State of M.P. and others .....Respondents
2
8. W.P. No.15590/2013
Kishan Lal Patel .....Petitioner
Vs.
The State of M.P. and others .....Respondents
9. W.P. No.16307/2013
Prantiya Shaskiya Shaley
Vyakhyata Avam Pracharya Sangh ......Petitioner
Vs.
The State of M.P. and others .....Respondents
10. W.P. No.12600/2014
Shrikishan Raykhere .....Petitioner
Vs.
The State of M.P. and others .....Respondents
11. W.P. No. 15256/2013
Shailendra Kumar Mishra .....Petitioner
Vs.
The State of M.P. and others .....Respondents
12. W.P. No. 15270/2013
Rajya Adhyapak Sangh .....Petitioner
Vs.
The State of M.P. and others .....Respondents
13. W.P. No. 15355/2013
Indramani Tripathi .....Petitioner
Vs.
The State of M.P. and others .....Respondents
14. W.P. No. 15443/2013
Aditya Prasad Pandey .....Petitioner
Vs.
The State of M.P. and others .....Respondents
15. W.P. No. 15475/2013
3
Surendra Kumar Jain .....Petitioner
Vs.
The State of M.P. and others .....Respondents
16. W.P. No. 15797/2013
Ramcharit Dwivedi .....Petitioner
Vs.
The State of M.P. and others .....Respondents
17. W.P. No. 16257/2013
Chandra Bhan Patel .....Petitioner
Vs.
The State of M.P. and others .....Respondents
18. W.P. No. 16291/2013
Ravikiran Tripathi .....Petitioner
Vs.
The State of M.P. and others .....Respondents
19. W.P. No. 16292/2013
Brahmanand Shrivastav .....Petitioner
Vs.
The State of M.P. and others .....Respondents
20. W.P. No. 16598/2013
Deepak Kumar Sharma .....Petitioner
Vs.
The State of M.P. and others .....Respondents
21. W.P. No.16621/2013
Varisth Adhyapak Sangh .....Petitioner
Vs.
The State of M.P. and others .....Respondents
22. W.P. No.16731/2013
4
Rajesh Kumar Pandey ....Petitioner
Vs.
The State of M.P. and others .....Respondents
23. W.P. No.16867/2013
Kamlesh Kumar Verma ....Petitioner
Vs.
The State of M.P. and others .....Respondents
24. W.P. No.16967/2013
Sanjay Kumar Raut ....Petitioner
Vs.
The State of M.P. and others .....Respondents
25. W.P. No. 16968/2013
Dharmendra Deshmukh .....Petitioner
Vs.
The State of M.P. and others .....Respondents
26. W.P. No. 17006/2013 (S)
Prabhakar Dubey .....Petitioner
Vs.
The State of M.P. and others .....Respondents
27. W.P. No. 17367/2013
Rajendra Prasad Tiwari .....Petitioner
Vs.
The State of M.P. and others .....Respondents
28. W.P. No. 17458/2013
Jagmohan Sahu .....Petitioner
Vs.
The State of M.P. and others .....Respondents
29. W.P. No. 17586/2013
Kanhaiya Lal Patley .....Petitioner
Vs.
5
The State of M.P. and others .....Respondents
30. W.P. No. 17789/2013 (S)
Sunil Meshram .....Petitioner
Vs.
The State of M.P. and others .....Respondents
31. W.P. No. 17887/2013
Manoj Kumar Kesharwani .....Petitioner
Vs.
The State of M.P. and others .....Respondents
32. W.P. No. 18260/2013
Gunvant Rao Deshmukh .....Petitioner
Vs.
The State of M.P. and others .....Respondents
33. W.P. No. 18787/2013
Vijaypal Singh Sengar
.....Petitioner
Vs.
The State of M.P. and others ..Respondents
34. W.P. No. 18793/2013
Deepak Shrivastava
.....Petitioner
Vs.
The State of M.P. and others .....Respondents
35. W.P. No. 19038/2013
Hemraj Rana .....Petitioner
Vs.
The State of M.P. and others .....Respondents
36. W.P. No. 19660/2013
Anil Kumar Dixit .....Petitioner
6
Vs.
The State of M.P. and others .....Respondents
37. W.P. No. 19663/2013
Dilip Choudhary .....Petitioner
Vs.
The State of M.P. and others .....Respondents
38. W.P. No. 19672/2013
Satish Chandra Darvaikar .....Petitioner
Vs.
The State of M.P. and others .....Respondents
39. W.P. No. 19732/2013
Raghuvir Rai
.....Petitioner
Vs.
The State of M.P. and others .....Respondents
40. W.P. No. 3286/2014
Smt. Neelima Doorwar .....Petitioner
Vs.
The State of M.P. and others .....Respondents
41. W.P. No. 14747/2013
Raghuvar Prasad Soni .....Petitioner
Vs.
The State of M.P. and others .....Respondents
42. W.P. No. 15161/2013
Ganesh Prasad Dubey .....Petitioner
Vs.
The State of M.P. and others .....Respondents
43. W.P. No. 15266/2013
Dr. C.L. Koshti .....Petitioner
Vs.
7
The State of M.P. and others .....Respondents
44. W.P. No. 15344/2013
Dr. Mayank Tiwari .....Petitioner
Vs.
The State of M.P. and others .....Respondents
45. W.P. No. 15351/2013
Yashwant Singh Tomar .....Petitioner
Vs.
The State of M.P. and others .....Respondents
46. W.P. No. 15370/2013
M.P. Shikshak Sangh Regn No.1884,
HQ At 69/1, South Tatyatope Nagar,
Bhopal.
.....Petitioner
Vs.
The State of M.P. and others .....Respondents
47. W.P. No. 15431/2013
Raghuvansh Bhushan Mani .....Petitioner
Vs.
The State of M.P. and others .....Respondents
48. W.P. No. 15449/2013
Shiksha Forum Katni .....Petitioner
Vs.
The State of M.P. and others .....Respondents
49. W.P. No. 15456/2013
Dhanraj Upase .....Petitioner
Vs.
The State of M.P. and others .....Respondents
50. W.P. No. 15528/2013
Mohd. Nasir Khan .....Petitioner
8
Vs.
The State of M.P. and others .....Respondents
51. W.P. No. 15538/2013
P.N. Dubey .....Petitioner
Vs.
The State of M.P. and others .....Respondents
52. W.P. No. 15547/2013
Devi Singh Rajput .....Petitioner
Vs.
The State of M.P. and others .....Respondents
53. W.P. No. 15597/2013
Rajendra Prasad Sharma .....Petitioner
Vs.
The State of M.P. and others .....Respondents
54. W.P. No. 15690/2013
M.P. Class Three Government
Employees Association .....Petitioner
Vs.
The State of M.P. and others .....Respondents
55. W.P. No. 15753/2013
Gopal Singh Thakur
.....Petitioner
Vs.
The State of M.P. and others .....Respondents
56. W.P. No. 16258/2013
Raj Kishore Sharma .....Petitioner
Vs.
The State of M.P. and others .....Respondents
57. W.P. No. 16298/2013
Balkrishna Shrivas .....Petitioner
9
Vs.
The State of M.P. and others .....Respondents
58. W.P. No. 18092/2013
Jai Singh Dhumketi .....Petitioner
Vs.
The State of M.P. and others .....Respondents
59. W.P. No. 18438/2013
Dinesh Kumar Bhardwaj .....Petitioner
Vs.
The State of M.P. and others .....Respondents
60. W.P. No. 18759/2013
Ravendra Prasad Dubey .....Petitioner
Vs.
The State of M.P. and others .....Respondents
61. W.P. No. 22203/2013
Navneet Kumar Shrivastava .....Petitioner
Vs.
The State of M.P. and others .....Respondents
62. W.P. No.18278/2013
Satya Narayan Tiwari .....Petitioner
Vs.
State of M. P. and others .....Respondents
63. W.P. No.18305/2013
Manish Kumar Jat .....Petitioner
Vs.
State of M. P. and others .....Respondents
64. W.P. No. 17068/2013
Vineet Kumar Choubey .....Petitioner
Vs.
The State of M.P. and others .....Respondents
10
65. W.P. No.16099/2013
Anil Kumar Tripathi .....Petitioner
Vs.
State of M. P. and others .....Respondents
66. W.P. No.16467/2013
Chandra Kumar Sahu .....Petitioner
Vs.
State of M. P. and others .....Respondents
67. W.P. No.20635/2013
Smt. Sushila Pandey .....Petitioner
Vs.
State of M. P. and others .....Respondents
68. W.P. No.1573/2014
Tarachand Bhatelay .....Petitioner
Vs.
State of M. P. and others .....Respondents
69. W.P. No.4323/2014
Pradeep Kumar Shrivastava .....Petitioner
Vs.
State of M. P. and others .....Respondents
70. W.P. No.4840/2014
Rakesh Singh Jadon .....Petitioner
Vs.
State of M. P. and others .....Respondents
71. W.P. No.4846/2014
Arvind Singh Bhadoriya and Others .....Petitioners
Vs.
The State of M. P. School Education and others.....Respondents
72. W.P. No. 15054/2013
11
Ved Prakash Sahu .....Petitioner
Vs.
The State of M.P. and others .....Respondents
73. W.P. No. 15440/2013
Dinesh Singh Jhala .....Petitioner
Vs.
The State of M.P. and others .....Respondents
74. W.P. No. 15570/2013
Arvind Kumar Vishwakarma .....Petitioner
Vs.
The State of M.P. and others .....Respondents
75. W.P. No. 15955/2013
Ravishanker Danayak .....Petitioner
Vs.
The State of M.P. and others .....Respondents
76. W.P. No. 16423/2013
Gopal Mankar .....Petitioner
Vs.
The State of M.P. and others .....Respondents
77. W.P. No. 16430/2013
Narendra Kumar Pathade .....Petitioner
Vs.
The State of M.P. and others .....Respondents
78. W.P. No. 16434/2013
Sangita Dhote .....Petitioner
Vs.
The State of M.P. and others .....Respondents
79. W.P. No. 16435/2013
Dwarka Pawar .....Petitioner
Vs.
12
The State of M.P. and others .....Respondents
80. W.P. No. 16466/2013
Mangi Lal Kumbhkar .....Petitioner
Vs.
The State of M.P. and others .....Respondents
81. W.P. No. 16680/2013
Santosh Kumar Patel .....Petitioner
Vs.
The State of M.P. and others .....Respondents
82. W.P. No. 17041/2013
Har Govind Chaurasia .....Petitioner
Vs.
The State of M.P. and others .....Respondents
83. W.P. No. 17060/2013
Manoj Kumar Pandey .....Petitioner
Vs.
The State of M.P. and others .....Respondents
84. W.P. No. 17097/2013
Smt. Divya Dwivedi .....Petitioner
Vs.
The State of M.P. and others .....Respondents
85. W.P. No. 17180/2013
Dharmdas Arse .....Petitioner
Vs.
The State of M.P. and others .....Respondents
86. W.P. No.17689/2013
Firdos Ansari .....Petitioner
Vs.
State of M. P. and others .....Respondents
13
87. W.P. No.16676/2013
Deepak Mahale .....Petitioner
Vs.
State of M. P. and others .....Respondents
88. W.P. No.17768/2013
Raja Parashar .....Petitioner
Vs.
State of M. P. and others .....Respondents
89. W.P. No.17972/2013
Smt.Aradhana Pachori .....Petitioner
Vs.
State of M. P. and others .....Respondents
90. W.P. No.18428/2013
Rakesh Pathak .....Petitioner
Vs.
State of M. P. and others .....Respondents
91. W.P. No.18590/2013
Meenakshi Agnihotri .....Petitioner
Vs.
State of M. P. and others .....Respondents
92. W.P. No.18648/2013
Rajkumar Raghuwanshi .....Petitioner
Vs.
State of M. P. and others .....Respondents
93. W.P. No.18791/2013
Bajesh Kumar Khare .....Petitioner
Vs.
State of M. P. and others .....Respondents
94. W.P. No.18990/2013
14
Preeti Maravi .....Petitioner
Vs.
State of M. P. and others .....Respondents
95. W.P. No.19666/2013
Anil Dixit
.....Petitioner
Vs.
State of M. P. and others .....Respondents
96. W.P.No.348/2014
Smt.Varsha Sarathe .....Petitioner
Vs.
State of M. P. and others .....Respondents
97. W.P. No.800/2014
Smt. Sushma Jhariya .....Petitioner
Vs.
The Principal Secretary, State of M.P. & others.....Respondents
98. W.P. No.6692/2014
Smt. Nirmala Mourya .....Petitioner
Vs.
State of M. P. and others .....Respondents
99. W.P. No.6693/2014
Hom Singh Narwariya .....Petitioner
Vs.
State of M. P. and others .....Respondents
100. W.P.No.15814/2013
Balram Sriwas Yadav .....Petitioner
Vs.
State of M. P. and others .....Respondents
===============================================
Coram
15
Hon'ble Mr.Justice A. M. Khanwilkar, Chief Justice
Hon'ble Mr.Justice Alok Aradhe, J.
=============================================
Date of Hearing: 02.09.2014
Date of Order: ___.09.2014
ORDER
{____.09.2014 } Whether approved for reporting? Yes
--------------------------------------------------------------------------------------------------------------------- Mr.Rajendra Tiwari, learned Senior Advocate alongwith Ms.Pratichi Dubey, Advocate for the petitioners in Writ Petition No.17367/2013. Mr.V.K.Shukla, learned counsel for the petitioners in Writ Petition Nos. 15797/2013, 16731/2013, 1573/2014.
Mr.D.K.Dixit, learned counsel for the petitioners in Writ Petition 15270/2013 and 15449/2013.
Mr.R.K.Samaiya, learned counsel for the petitioner in Writ Petition No.15753/2013.
Mr.P.N.Dubey, learned counsel for the petitioner in Writ Petition No.15370/2013.
Mr.Sanjay K. Agrawal, learned counsel for the petitioners in Writ Petitions No.16867/2013 and 18260/2013.
Mr.Alok Pathak and Mr.Rajendra Mishra, learned counsel for the petitioners in Writ Petitions No.16423/2013, 16430/2013, 16434/2013, 16435/2013 & 18648/2013.
Mr.Praveen Verma, learned counsel for the petitioners in Writ Petition No.17586/2013 and 18092/2013.
Mr.Mahendra Pateriya, learned counsel for the petitioner in 16 W.P.No.17458/2013.
Mr.Jitendra Tiwari, learned counsel for the petitioner in W.P.No.15440/2013.
Mr.Shashank Verma, learned counsel for the petitioner in Writ Petition No.14833/2013.
Mr.Anshuman Singh, learned counsel for the petitioners in Writ Petition No.12600/2014 and 15380/2014.
Mr.Rajneesh Gupta, learned counsel for the petitioners in Writ Petitions No. 16676/2013 & 12600/2014.
Mr.Nikhil Tiwari, learned counsel for the petitioner in Writ Petition No.15355/2013.
Mr.Rajesh Dubey, learned counsel for the petitioners in Writ Petitions No.15478/2013, 15161/2013, 15237/2013, 16292/2013 & 17789/2013. Mr.Manoj Soni, learned counsel for the petitioner in Writ Petition No.15814/2013.
Mr.M.K.Rajak, learned counsel for the petitioners in Writ Petition No.16621/2013.
Mr.Anand Sharma, learned counsel for the petitioners in Writ Petition No.18438/2013 and 19038/2013.
Mr.S.D.Mishra, learned counsel for the petitioners in W.P.No.18787/2013 and 18793/2013.
Mr.Jitendra Arya, learned counsel for the petitioner in Writ Petition No.14747/2013.
Ms.Sudha Gautam, learned counsel for the petitioners in Writ Petitions 17 No.15431/2013, 16298/2013 and 4323/2014.
Mr.Vinod Mishra, learned counsel for the petitioner in W.P.No. 17972/2013.
Mr.Rohtash Babu Patel, learned counsel for the petitioner in W.P.No.18590/2013.
Mr.V.D.S.Chauhan, learned counsel for the petitioners in Writ Petition No.15256/2013, 15590/2013 and 16257/2013.
Mr.Samdarshi Tiwari, Government Advocate for the respondents. Mr.Sanjay Agrawal and Mr.Hitendra Singh, Advocates for the interveners in Writ Petition No.14833/2013.
------------------------------------------------------------------------------------------------------------------- Per Alok Aradhe, J:
In this bunch of writ petitions the subject matter of challenge is order dated 25.7.2013 issued in exercise of executive power by the State Government by which the State Government has constituted State Education Service as well as the notification dated 22.8.2013 by which the M.P. Education Service (School Branch) Recruitment and Promotion Rules, 1982 have been amended and the advertisement dated dated 22.8.2013 by which the process of recruitment to the post of Area Education Officer has been set in motion. The petitioner in Writ Petition No.12600/2014 seeks quashment of selection process undertaken by M.P. On-line Limited pursuant to the aforesaid advertisement. The petitioner in W.P.No.17367/2013 has challenged the validity of the order dated 16.9.2013 issued by School Education 18 Department which provides that the teaching experience of 'Adhyapaks' should be counted with effect from 01.4.2007 as 'Adhyapak' cadre has been constituted from the aforesaid date. The petitioners have also assailed the validity of the clarificatory memo dated 24.8.2013 issued by Commissioner, Public Instructions, Government of Madhya Pradesh, Bhopal by which clarification has been issued in respect of the qualification with regard to teaching experience as prescribed for recruitment to the post of Area Education officer in the Advertisement dated 22.8.2013.
2. The background facts leading to filing of these writ petitions, briefly stated, are that the petitioners are employed as Assistant Teachers, Upper Division Teachers, Head Masters of Middle School and Lecturers of Higher Secondary School in School Education Department whereas as some of them are employed as Varishtha Adhhyapaks in Government Schools managed by local bodies. The service conditions of Upper Division Teachers, Head Masters, Lecturers and Assistant Teachers, who are the employees of School Education Department, are governed by M.P. Education Service (School Branch) Recruitment and Promotion Rules, 1982 [hereinafter referred to as "the 1982 Rules"] whereas, the service conditions of 'Adhyapaks', who are the employees of local bodies, are governed by M.P. Panchayat Adhyapak Samvarg (Employment and Condition of Service) Rules, 2008 [for brevity " the 2008 Rules"]. 19
3. Under the erstwhile Education Guarantee Schools, 'Gurujis' were employed to impart education to the students, who were later on upgraded to the post of 'Samvida Shala Shikshaks' and thereafter were further upgraded to the post of 'Adhyapaks'. After the commencement of Right to Education Act, 2009, the Education Guarantee Schools were converted into primary schools. The erstwhile 'Shiksha Karmis' were inducted in service under the provisions of Madhya Pradesh Panchayat Shiksha Karmi (Recruitment and Conditions of Services) Rules, 1997 which were framed in exercise of power under sections 53, 70 & 95 of M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993. The Shiksha Karmis were recruited by the Selection Committee comprising of 5 members, out of which two members were senior government officers of the District. The educational qualification prescribed for the posts of Shiksha Karmis Grade-I, II & III under the Rules were Master Degree in Second Division in the concerned subject, Bachelor Degree in Second Division in the concerned subject and the Higher Secondary Certificate Examination or equivalent respectively. Similarly, in exercise of power under Section 433 read with section 58 of M.P. Municipal Corporation Act, 1956 the State Government framed Madhya Pradesh Municipality Shiksha Karmi (Recruitment and Conditions of Service) Rules, 1998. Rule 4 of the aforesaid Rules provides that number of posts shall not be increased except with the prior approval of the State Government. The State Government had the control in respect of the appointment and conditions of service of Shiksha Karmis under the said rules. 20
4. Thereafter, the State Government in exercise of power under section 95 read with section 70 of M.P. Panchayat Raj Awam Gram Swaraj Adhiniyam, 1993 framed Madhya Pradesh Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005 under which 'Samvida Shala Shikshaks' were appointed. The agency authorized by the State Government was required to hold the eligibility examination for Samvida Shala Shikshaks. Under the aforesaid Rules the educational qualifications prescribed for the post of Samvida Shala Shikshaks Grades I, II & III were Master Degree in Second Division in the concerned subject, Bachelor Degree in Second Division in the concerned subject and the Higher Secondary Certificate Examination or equivalent respectively. Thereafter, the State Government in exercise of power under section 70 read with section 95 of Panchayat Raj Awam Gram Swaraj Adhiniyam, 1993 framed Madhya Pradesh Panchayat Adhyapak Samwarg (Niyojan Avam Sewa Ki Sharten) Niyam, 2008. Under the said Rules the educational qualification prescribed for the post of Varishtha Adhiyapak, Adhyapak and Sahayak Adhyapak were Master Degree in Second Division in the concerned subject, Bachelor Degree in Second Division in the concerned subject and the Higher Secondary Certificate Examination or equivalent respectively. It is pertinent to mention here that Varishtha Adhiyapak, Adhyapak and Sahayak Adhyapak are imparting education in government schools managed by the local bodies like their counter parts in School Education Department. 21
5. Under the 1982 Rules Upper Division Teacher was the feeder post for promotion to the post of Head Master, Middle School as well as Lecturer, Higher Secondary School. The further channel of promotion prescribed in 1982 Rules for the post of Head Master Middle School/Lecturer, Higher Secondary School was the post of Principal, Higher Secondary School, which carried the pay scale of Rs.8,000-13,500/-. The posts of Principals, Higher Secondary Schools were to be filled up to the extent of 75% by promotion and remaining 25% by direct recruitment. The aforesaid 75% posts, which were to be filled up by promotion, were to be filled up from amongst Head Masters and Lecturers in the ratio of 40% & 60% respectively. It is note worthy that under the 1982 Rules, in the set up of posts, the post of Head Master Middle School was not provided which was an ex cadre post, on which senior most Upper Division Teacher was nominated to work as Head Master with some financial benefits. The 1982 Rules were amended by notification of 2nd December, 1991 by which Rule 11(a) was inserted in the Rules which provided for direct recruitment on the post of Lecturer of Higher Secondary School which was to be made by the Commissioner, Public Instructions in consultation with the government from time to time. Thereafter, by notification dated 21.3.2007 the 1982 Rules were further amended and a new post of Block Education Officer was created.
6. The State Government in exercise of power under Article 166 of the Constitution of India issued an order dated 25.7.2013 by which 22 the State Education Service was constituted. Thereafter, by notification dated 22.8.2013, the 1982 Rules were further amended. Under the 1982 Rules, as amended by notifications dated 21.3.2007 and 22.8.2013, the set up of posts as well as the channel of promotion are reproduced below for the facility of reference:-
Upto 2007 2007 to 2013 After 2013
UDT UDT UDT
9300-34800+ 3200 9300-34800+ 3200 9300-34800+ 3200
Existing Pay Existing Pay Existing Pay
↓ ↓
↓ ↓ Head Master Lecturer ↓ ↓
Head Master Lecturer Middle School 9300-34800 + Head Master Lecturer
Middle 9300-34800 9300-34800 + 3600 Middle 9300-34800
School + 3600 3600 Existing Pay School + 3600
9300-34800 Existing Pay Existing pay PG in 9300-34800 Existing Pay
+ 3600 PG in From Upper Concerned + 3600 PG in
Existing pay Concerned Division subject Upper Existing pay Concerned
From Upper subject Teacher Division From Upper subject
Division Upper Gradation/ Teacher Division Upper
Teacher Division Graduate Graduation Teacher Division
Gradation/ Teacher ↓ ↓ Gradation/ Teacher
Graduate Graduation BEO Principal(HS) Graduate Graduation
↓ ↓ 9300-34800 9300-34800+ ↓
------------------------ +4200 4200 Area 25% Principal
↓ Existing Pay Existing Pay Education quot (HS)
9300-34800
Principal H.S.S. From Head Lecturer Officer a + 4200
9300-34800 + 5400 Master Graduation 9300-348 for Existing Pay
Existing Pay Gradation/ 00+3600 AEO Lecturer
75% by promotion, out of Graduate Graduation
Existing
75% by
which, Head Masters and ↓ Pay from promotion
Lecturers were to be Principal HSS Upper [25% by
promoted in the ratio of 9300-34800+5400 Division promotion
40% &60%. Pay Teacher / from the
post of Area
Twenty Five Percent by 100% by promotion from the Head Education
direct recruitment. post of Principal High School Master/ Officer, 25%
Adhyapak by
promotion
Gradation
from the
/ post of
Graduate Adhyapak,
50% by
promotion
from the
post of
Lecturer.
25% by
direct
recruitment
(proposed)
↓
Principal H.S.S.
9300-34800+5400
Existing Pay
100% from Principal HS
23
7. By the notification dated 22.8.2013, the 1982 Rules were amended by which a new cadre of Area Education Officer was constituted. Rule 11-B of the Rules provides that post of Area Education Officer has to be filled up by selection by limited examination. Rule 11-B further provides that the post of Area Education Officer has to be filled up from amongst Head Masters of Middle School, Upper Division Teachers and 'Adhyapaks' of local bodies. Rule 11-B(ii) mandates that limited examination for appointment to the post of Area Education Officer shall be conducted by such an authority, as may be prescribed by the State Government. By virtue of amendment in the 1982 Rules, the Assistant Teachers and 'Varishtha Adhyapaks' as well as 'Adhyapaks' who did not have 5 years teaching experience are excluded from participation in the process of appointment of Area Education Officer. The grievance of Lecturers of Higher Secondary School is that in view of impugned amendment Upper Division Teachers and 'Adhyapaks' are being permitted to participate in the process of appointment of Area Education Officer and thus unequals are sought to be treated as equals and principles of merger of cadres have not been followed. Similarly, the grievance of the Headmasters is that even though they hold the post which is equivalent to post of Lecturer, yet under impugned amendment, they are being made to appear in the examination for appointment to the post of Area Education Officer to claim further promotion to the post of Principal, High School, whereas, 24 Lecturers can directly be promoted to the post of Principal, High School.
8. The State Government issued an advertisement on 22.8.2013 by which the process for recruitment to the post of Area Education officer was initiated and M.P. On-line Limited was authorized to conduct the recruitment process. Thereafter, the School Education Department issued an order dated 16.9.2013 by which it was provided that since 'Adhyapak Samwarg' has been constituted with effect from 01.4.2007, therefore, the teaching experience in the aforesaid cadre has to be reckoned from the date of actual appointment and not prior to 01.4.2007. However, the aforesaid order provides that the period of service of 'Adhyapaks' who are working as 'Jan Shikshak', Block Resource Coordinator and BAC shall be counted for teaching experience. Thereafter, clarificatory memo dated 24.8.2013 was issued by the Commissioner, Public Instructions, Government of Madhya Pradesh, Bhopal by which qualifications prescribed in the advertisement were clarified and it was provided that teaching experience of 5 years on a particular post, namely, posts of Head Master, Upper Division Teacher and 'Adhyapak' shall be taken into account to ascertain the eligibility of the candidates for participating in the process of recruitment for the post of Area Education Officer. In the aforesaid factual background, the petitioners have approached this Court.
25
9. Mr.Rajendra Tiwari, learned senior counsel for the petitioner in W.P.No.17367/2013 has submitted that interpretation putforth by the School Education Department vide order dated 16.9.2013 on the Rules as amended in 2013 is contrary to the same, as the Rules nowhere provide that teaching experience prior to 01.4.2007 in 'Adhyapak' cadre cannot be counted. It is further submitted that clarificatory memo dated 24.8.2013 is arbitrary and discriminatory and is contrary to the rules. Our attention has been invited to Rule 2(a), 2(b), 7, 8 & 11(2) of the Rules to contend that direct recruitment on the post of Area Education Officer cannot be made by departmental examination and the examination has to be conducted by M.P. Public Service Commission. Alternatively, it is submitted that in case the interpretation putforth by the School Education Department on the Rules vide order dated 16.9.2013 is accepted then the Rules amended by notification dated 22.8.2013 be declared ultra vires Articles 14 & 16 of the Constitution of India. It has also been urged that the advertisement is contrary to 1982 Rules as amended by notification dated 22.8.2013. In support of his submissions, learned senior counsel has placed reliance on the decision in Ragghunath Prasad Singh vs. Secretary Home (Police) Department, Government of Bihar and others, AIR 1988 SC 1033 and Dr.Ms.O.Z.Hussain vs. Union of India, (1990) Supp. SCC 688. Mr.Rajendra Mishra, learned counsel for the petitioners in Writ Petitions No.17068/2013, 18278/2013 and 18283/2013 has adopted the submissions made by learned senior counsel. Mr.R.B. Patel, learned counsel for petitioner in Writ Petition 26 No.18590/2013 and Mr.S.K.Dubey, learned counsel for petitioner in Writ Petition No.20635/2013 have also adopted the submissions of Mr.Rajendra Tiwari, learned senior counsel.
10. Mr.Shashank Verma, learned counsel for the petitioners in Writ Petition No. 14833/2013 submitted that in the year 2013 by way of amendment in the Rules the post of Area Education Officer has been created which carries the same scale of pay which is prescribed for the post of Headmaster and there is no career progression of the Head Masters, and the post of Area Education Officer is supervisory in nature and if the juniors to the petitioners are selected on the post of Area Education Officer, they would supervise the functioning of the petitioners who are seniors to them. It is also urged that in the Rules as amended in 2013 there is no provision regarding Head Master of Middle School. In support of his submissions, learned counsel for the petitioners has invited our attention to the averments made in paragraphs 12 & 13 of the return. Lastly, it is urged that the Head Masters and Lecturers are equivalent posts and the Lecturers can directly be promoted to the post of Principal, High School whereas Head Masters have to appear in the limited examination for recruitment to the post of Area Education Officer in order to be promoted to the post of Principal High School and the petitioners are being made to compete with their juniors.
11. Mr.Sanjay K. Agrawal, learned counsel for the petitioners in 27 Writ Petition Nos. 16867/2013 and 18260/2013 submitted that petitioners have worked on the post of 'Adhyapaks' for the period of 4 years and 9 months and they have been recently promoted as 'Varishtha Adhyapaks' and have completed 6 months on the said post. However, they are being deprived of an opportunity to seek absorption in the government service by way of recruitment on the post of Area Education Officer, which is one time exercise. The exclusion of 'Varishtha Adhyapaks' from recruitment process for the post of Area Education Officer is per se arbitrary as 'Adhyapaks' who are juniors to the petitioners have been permitted to appear in the examination. Alternatively, it is submitted that expression 'Adhyapak' as used in the rule has to be read so as to include 'Varishtha Adhyapaks' as well as those 'Varishtha Adhyapaks' who do not have 5 years' teaching experience. It is also urged that post of Area Education Officer is an administrative post and, therefore, the exclusion of the petitioners on the basis of experience of teaching on particular post is arbitrary. In support of his submissions learned counsel for the petitioners has placed reliance on the decisions in Kallakkurichi Taluk Retired Official Association vs. State of Tamil Nadu, (2013) 2 SCC 772, B.Manmad Reddy and others vs. Chandra Prakash Reddy and others, AIR 2010 SC 1001 and Chairman, Punjab National Bank vs. Astamija Dash, AIR 2008 SC 3182.
12. Mr. Alok Pathak, learned counsel for the petitioners in WP No.16423/2013, WP No.16435/2013, WP No.18648/2013 and WP 28 No.16430/2013 has submitted that the petitioners are Adhyapaks and even though they do not have requisite teaching experience of five years, yet they are entitled to appear in the examination in question.
13. Mr.D.K.Dixit, learned counsel for the petitioner in Writ Petition No.15270/2013 has submitted that under Rule 6(4) of 1982 Rules, the Government has the power to prescribe method of appointment to a post after consultation with the General Administration Department. However, in the instant case no consultation with General Administration Department has been made. It is further submitted that the examination ought to have been held by the Public Service Commission and all eligible persons ought to have been allowed to appear in the examination. It is also submitted that 'Varishtha Adhyapak' should be allowed to appear in the process of appointment for the post of Area Education Officer. In support of his submissions, learned counsel for the petitioner has placed reliance on the decision of the Supreme Court in the case of Dr.Subramanian Swamy vs. Director, Central Bureau of Investigation and another, AIR 2014 SC 2140 and Renu and others vs. District & Sessions Judge, Tis Hazari and another, AIR 2014 SC 2175.
14. Mr.Nikhil Tiwari, learned counsel for the petitioner in Writ Petition No.15355/2013 has submitted that even though the petitioner holds substantive post of 'Varishtha Adhyapak' and has 5 years of teaching experience, however, he is not being permitted to participate 29 in the process of recruitment for the post of Area Education officer on the ground that by order dated 24.7.2012 his services have been lent on deputation.
15. Mr.Rajesh Dubey, learned counsel for the petitioner in Writ Petitions No.16292/2013 and 17789/2013 has submitted that the expression "Adhyapak" employed by the State Legislature in the amendment should be read as including 'Varishtha Adhyapaks'. In this connection, our attention has been invited to section 2(k) of M.P. Jan Shiksha Adhiniyam, 2002 and section 2(f) of M.P. Panchayat Adhyapak Samwarg (Employment and Conditions of Service) Rules, 2008.
16. Mr.P.N.Dubey, learned counsel for the petitioner in Writ Petition No.15370/2013 has submitted that the petitioners are Assistant Teachers and they hold the same qualifications as of 'Adhyapaks' employed in government schools. However, the petitioners have been excluded from competing for appointment on the post of Area Education Officer. It is also submitted that under Rule 2(a) of the Rules, the appointing authority is the State Government whereas under the amendment made in the year 2013 in the Rules the appointing authority of the Area Education Officer is mentioned as Commissioner, Public Instructions which is hit by Article 13(2) of the Constitution of India. It is further submitted that in the Departmental 30 Examination, the persons who are not the employees of the School Education Department, namely, 'Adhyapaks' of Government schools managed by the local bodies are being allowed to appear. While inviting our attention to M.P. Public Service Commission (Limitation of Functions) Regulations, 1957 it is pointed out that Departmental Examination has to be conducted by M.P. Public Service Commission. In support of his submissions, learned counsel has placed reliance on the decision in Arun Singh Bhadouriya vs. State of M.P. and others, 2009 (2) MPHT 277. Mr. Manoj Soni, learned counsel for the petitioner in WP No.15814/2013, Mr. R.K. Samaiya, learned counsel for the petitioner in WP No.15753/2013 and Mr. J. Arya, learned counsel for the petitioner in WP No.14747/2013 have adopted the submissions made by Mr. P. N. Dubey.
17. Mr.Anshuman Singh, learned counsel for the petitioner in Writ Petition No.15380/2014 has submitted that the petitioners are the Lecturers and by impugned amendment of 2013 in the Rules, the State Government has permitted the Upper Division Teachers, Head Masters of Middle School and 'Adhyapaks' of local bodies to participate in the process of recruitment for the post of Area Education Officer. Thus, the unequals are sought to be treated as equals. It is further submitted that avenues for the petitioners who Lecturers in Higher Secondary School for promotion to the post of Principal High School have been reduced from 100% to 50% and 25% posts of the Principal High School have been reserved for recruitment from 31 'Varishtha Adhyapaks' who cannot be treated at par with the petitioners as the petitioners hold class -II post whereas Adhyapaks hold local body posts and are not government servants. It is also urged that principles of merger of cadres as laid down by the Supreme Court in S.P. Shivprasad Pipal v. Union of India and Others, (1998) 4 SCC 598 and (2013) 7 SCC 335 have not been followed in the instant case. It is further contended that the classification which has been made by the respondents for participation for appointment to the post of Area Education Officer is fanciful and arbitrary. In support of the aforesaid submission, reference has been made to the decision of the Supreme Court in B. Manmad Reddy and Others v. Chandra Prakash Reddy and Others, (2010) 3 SCC 314. Mr. Rajneesh Gupta, learned counsel for the petitioner in W.P.No.16676/2013 has adopted the submissions made by Mr. Anshuman Singh.
18. While canvassing the arguments in Writ Petition No.12600/2014 Mr. Anshuman Singh, learned counsel has submitted that examination in question is not being conducted by the authority prescribed under the Rules. While inviting our attention to Annexure- P-3 it is contended that examination in question is being conducted by M.P. On-line Limited which is joint venture company and is a paid service provider. It is also submitted that aforesaid joint venture company has no specific mandate to hold the examination and no order authorizing M.P. On-line Limited to conduct the examination has been issued prior to issuance of the impugned advertisement. It is also 32 submitted that M.P. On-line is not an authority for the purpose of Rule 11(2) of the Rules as the joint venture company cannot be regarded as an authority. In support of aforesaid submission, reference has been made to the decision of Supreme Court in the case of Union of India vs. Alok Kumar, (2010) 5 SCC 349.
19. On the other hand Mr.Samdarshi Tiwari, learned Government Advocate submitted that the post of Area Education Officer has been created at the Sub Block Level to monitor the primary schools and middle schools which are situated in rural areas as well as in Tribal areas. It is further submitted that under the erstwhile Education Guarantee Schools 'Gurujis' were appointed who were later on upgraded to the posts of Samvida Shala Shikshaks and were further upgraded to the post of 'Adhyapaks'. It is also submitted that after commencement of Right to Education Act, 2009 the Education Guarantee Centres were converted to primary schools. Thus, Upper Division Teachers as well as Head Masters and 'Adhyapaks' of local bodies cadre, who are already working in rural areas, are well conversant with the local conditions and, thus, are better equipped to perform the duties of Area Education Officer. Accordingly, the State Government has taken a conscious decision to fill up the post of Area Education Officer by limited examination, as the person who is not in the system, may not be able to perform duties of the post in question in the remote rural areas and tribal areas. It is also pointed out that neither any writ petition has been filed by Upper Division Teacher or 33 Head Masters of any private schools nor any ground with regard to propriety of holding the limited examination has been raised in the petitions. It is also urged that there is no merger of cadres and only an opportunity is being afforded to participate in the process of recruitment to the post in question, to the Head Masters of Middle School, Upper Division Teachers as well as 'Adhyapaks' of local bodies cadre. While inviting our attention to M.P. Panchayat Shiksha Karmi (Recruitment and Conditions of Service) Rules, 1997, M.P. Municipality Shiksha Karmi (Recruitment and Conditions of Service) Rules. 1998, M.P. Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005, M.P. Nagariya Nikaya Shala Shikshak (Employment and Conditions of Contract) Rules, 2005 and M.P. Panchayat Adhyapak Samvarg (Employment and Condition of Service) Rules, 2008, it is urged that qualifications prescribed for the post held by the persons governed under the aforesaid Rules are similar to that of their counter parts in government schools and nature of their duties is also similar to their counter parts in government schools. Thus, the inclusion of 'Adhyapaks' of local bodies cadre in the recruitment process cannot either be termed as arbitrary or discriminatory.
20. It is further contended by learned Government Advocate that the Lecturers of the Higher Secondary Schools have no locus to challenge the impugned amendment in the Rules as they are not eligible to participate for appointment on the post of Area Education 34 Officer. It is also pointed out that the Lecturer, Higher Secondary School is a higher post and cannot be equated with the post of Head Master, Upper Division Teacher or Adhyapak. It is further submitted that Lecturer, Higher Secondary School on completion of 5 years of service is eligible for promotion to the post of Principal, High School. The contention of the petitioners that unequals are sought to be treated as equals is ill-founded as every classification is likely to create some inequality. It is also submitted that it is the prerogative of the employer to create cadres, categories and abolition & creation of posts and to prescribe the qualification for the same including the avenues of promotion as the same is in the realm of policy. In support of aforesaid submission, reliance has been placed on the decisions in the case of Ganga Ram and others vs. Union of India and others, (1970) 1 SCC 377, P.U.Joshi and others vs. Accountant General, Ahmedabad and others, (2003) 2 SCC 632 and Union of India vs. Pushpa Rani and others, (2008) 9 SCC 242.
21. It is also pointed out by learned Government Advocate that Lecturers as well as 'Varishtha Adhyapaks' can participate in the process of direct recruitment for the post of Principal, High School as quota of 25% is fixed for direct recruitment for the post of Principal, High School and suitable amendment in this regard would be made in the Rules. It is also pointed out that the educational qualification for the post of Assistant Teacher is Higher Secondary, whereas the Upper Division Teachers, Head Masters and Adhyapaks who have been 35 permitted to participate in the process of appointment for the post of Area Education Officer are graduates. Therefore, the Assistant Teachers cannot claim parity with Upper Division Teachers, Head Masters of Middle Schools as well as 'Adhyapaks'.
22. It is also argued that Head Masters, 'Adhyapaks' or Upper Division Teachers are imparting education in Middle School, therefore, the experience of teaching in primary schools cannot be taken into account. In support of aforesaid submission, learned Government Advocate has placed referred to the decision of the Supreme Court in V.B.Prasad vs. Manager, P.M.D. Upper Primary School and others, (2007) 10 SCC 269. It is also submitted that taking into account the duties which are to be performed by Area Education Officer, the experience as mentioned in the Rules has to be construed to mean the teaching experience either on the post of Head Master Middle School, Upper Division Teacher as well as 'Adhyapak' and the same cannot be construed to mean the over all teaching experience. It was also pointed out that clarificatory memo was accordingly issued on 24.8.2013 by the Commissioner, Public Instructions, Government of Madhya Pradesh, Bhopal.
23. Mr.Sanjay Agrawal and Mr.Hitendra Singh, learned counsel for the interveners in Writ Petition No.14833/2013 have supported the submissions made by learned Government Advocate and have referred to the decisions of Supreme Court in the cases of State of 36 Jammu & Kashmir vs. Triloki Nath Khosa, (1974) 1 SCC 19, State of A.P. Vs. Mc.Dowell and Co. AIR 1996 SC 1627 and B.M.Solanki and another vs. State of Gujarat and others, 2000 Lab.I.C. 2152.
24. We have considered the rival submissions. At the outset we may deal with the issue of authority of M.P. On-line Limited to conduct the examination for appointment to the post of Area Educdation Officer raised in Writ Petition No.12600/2014 by the petitioner who is a Lecturer in School Education Department. Rule 11-B(2) of the 1982 Rules as amended by notification dated 22.8.2013 reads as under:-
"11-B(2) For appoitnment of Area Education Officer, the limited examination shall be conducted by such an authority as may be prescribed by the Government."
It is pertinent to mention here that M.P. On-line Limited is a joint venture company of M.P. State Electronics Development Corporation Limited and M/s.Tata Consultancy Services Limited which was incorporated on 11.7.2006. The State Government by order dated 14.8.2013 has prescribed M.P. On-line Limited as an authority for conducting limited examination after obtaining approval of the Chief Minister in coordination. The validity of that order is not specifically put in issue. Thus, it can not be contended that M.P. On-line Ltd. had no authority to hold the examination. It is also note worthy that petitioner is a Lecturer who is not entitled to appear in the examination in question which has been conducted by M.P. On-line Limited. 37 Therefore, in our considered opinion petitioner has no locus to challenge the authority of M.P. On-line Ltd. to conduct the examination in question. Besides that, M.P. On-line Limited has already conducted the examination on 08.9.2013 in which 22,834 candidates have appeared and the writ petition has been filed after 11 months i.e. in August, 2014. Therefore, the challenge to the authority of M.P. On-line Limited in any case is belated, which deserves to be repelled on the ground of laches and delay as well.
25. Now we may advert to the contention raised on behalf of the petitioners that for appointment to the post of Area Education Officer all candidates possessing prescribed qualification ought to have been permitted and the examination ought to have been held by Public Service Commission. By notification dated 22.8.2013, Rule 6 of 1982 Rules, which deals with method of recruitment has been amended and apart from direct recruitment, promotion and transfer, a new mode of recruitment, namely, recruitment by selection through limited examination is incorporated by way of Rule 6(i)(d). It is note worthy that post of Area Education Officer is created at Sub Block Level. An Area Education Officer is, inter alia, required to monitor the work of elementary education in 40 to 50 Primary as well as Middle Schools. Initially, the State Government had set up Education Guarantee Schools under the Education Guarantee Scheme in rural as well as tribal areas in which 'Gurujis' were employed to impart education. On coming into force of the Right to Education Act, 2009, the aforesaid 38 Education Guarantee Schools were converted into primary schools and posts of 'Gurujis' were upgraded to the posts of Contract Teachers and were further upgraded to the post of 'Adhyapaks' under the provisions of M.P. Panchayat Shiksha Karmi (Recruitment and Conditions of Service) Rules, 1997, M.P. Municipality Shiksha Karmi (Recruitment and Conditions of Service) Rules. 1998, M.P. Panchayat Samvida Shala Shikshak (Employment and Conditions of Contract) Rules, 2005, M.P. Nagariya Nikaya Shala Shikshak (Employment and Conditions of Contract) Rules, 2005 and M.P. Panchayat Adhyapak Samvarg (Employment and Condition of Service) Rules, 2008 respectively. The Primary Schools and the Middle Schools are sitaute in rural and tribal areas.
26. The 'Adhyapaks' of local bodies, Upper Division Teachers and Head Masters of Middle Schools are imparting education to students in rural and tribal areas and are well versed and are accustomed to living in such areas. Therefore, such persons would be able to effectively discharge the duties of the post of Area Education Officers, namely, supervision of Primary and Middle Schools which are sitaute in rural/tribal areas. A person from a different background may not be able to work in the remote, rural and tribal area. It is worth mentioning here that petitioners before us are either the employees of School Education Department or of local bodies. In other words, no other person has made any grievance with regard to limited examination. The object of holding the limited examination is to ensure 39 that the persons who have the experience of working in remote rural and tribal areas are selected as Area Education Officers so that such officers are able to effectively discharge their duties. Therefore, no fault can be found with action of the respondents in holding limited examination.No provision of law has been brought to our notice that limited examination must be held only by the Public Service Commission. On the other hand, 1982 Rules, as amended by the notification dated 22.8.2013, provide that limited examination under the 1982 Rules can be held by an Authority which may be authorized by the State Government. Admittedly, the State Legislature is competent to frame such a rule, as no challenge has been made to the authority of the State Legislature to amend the 1982 Rules. As we have already held that M.P. On-line Limited is an authority authorised by the State Government to hold the examination as provided in Rule 11-B(2) of the 1982 Rules, therefore, it is not necessary for us to dilate further on the issue whether the examination ought to have been held through Public Service Commission.
27. Before proceeding further it is apposite to notice few well settled legal propositions expounded by the Supreme Court with regard to matters relating to creation of posts, formation, structuring/ re-structuring of cadres, prescribing source/mode of recruitment as well as scope of judicial review in such matters.
28. In Ganga Ram (supra) the Supreme Court has held that 40 mere pointing out inequality is not enough to attract the constitutional inhibition because every classification is likely in some degree to produce some inequality. The State is legitimatley empowered to frame rules of classification by securing the requisite standard of efficiency in services and the classification need not be scientifically perfect or logically complete. In applying the wide language of Articles 14 and 16 to concrete cases a doctrinaire approach should be avoided and the matter has to be considered in a practical way. Of course, to be outside the vice of inequality, such classification must, however, be founded on an intelligible differentia which on rational grounds distinguishes persons grouped together from those left out.
29. In the case of Dr.N.C.Singhal vs. Union of India, (1980) 3 SCC 29, it has been reiterated that the Government is a better judge of the interests of general public and if it is a better judge, it must have power to create a post depending upon exigency of service and requirements of general public. In Pushpa Rani (supra) it is held that the Court can not sit in appeal over the judgment of employer and ordain that a particular post be filled up by direct recruitment or promotion or by transfer.
30. It is well settled in law that power of creation of posts rests, with the State Government and whether a particular post is necessary is a matter which depends upon exigencies of situation and administrative necessity. [See: State of Haryana vs. Navneet Verma, 41 (2008) 2 SCC 65]. It is equally settled legal proposition that power to reorganize the cadre is a policy deicision which is not open to judicial review unless it is malafide, arbitrary or bereft of any discernible principle. [See: Director Lift Irrigation Corporation vs. P.K.Mohanty, (1991) 2 SCC 295.]. In P.U.Joshi (supra) it has been held that questions relating to the constitution, parttern, nomenclature of posts, cadres, categories, their creation/abolition, prescription of qualifications and other conditions of service including avenues of promotion and criteria to be fulfilled for such promotion pertain to the field of policy and is within the exclusive discretion and jurisdiction of the State, subject, of course, to the limitations or restrictions envisaged in the Constitution of India. It has further been held that State Government is well within its right to amend the Rules to constitute different categories of posts or cadres and to reconstitue and restruture the pattern and cadres/ categories of service as may be required from time to time by abolishing the existing cadres/posts and creating new cadres/posts.
31. In the background of aforesaid legal position we may now consider the petitioners' grievances. The educational qualifications and nature of duties for the posts of Lecturer, Higher Secondary School, Varishtha Adhyapak of local body, Head Master of Middle School, Upper Division Teacher, Adhyapak and Assistant Teacher are as follows:-
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S.No. Post Educational Qualification Nature of Duties
(i) Lecturer, Higher Post Graduate Degree in concerned Imparts Education in Secondary subject-minimum second division or Higher Secondary School School equivalent qualification
(ii) Varishtha Master's Degree in II Division in Imparts Education in Adhyapak concerned subject of equivalent and Higher Secondary School B.Ed./B.Ed. special education
(iii) Head Master of Graduate Imparts Education in Middle School Middle School
(iv) Upper Division Graduate Imparts Education in Teacher Middle
(v) Adhyapak Bachelor's Degree in Second Imparts Education in Division in concerned subject or Middle &High School equivalent and B.Ed./B.Ed. (Special Eduation/ B.T.C.D.Ed./D.S.E.)
(vi) Assistant Higher Secondary School Certificate Imparts Education in Teacher Examination Primary School In the instant case there is no merger of cadre by amendment in the Rules. But, only a new post of Area Education Officer has been created at the Sub Block Level in the set up of posts. The minimum qualification for the aforesaid post is Graduate Degree and Bachelor Degree in Education. The nature of duties performed by the Area Education Officer is administrative in nature and the primary function is to supervise the elementary education of Primary and Middle Schools.
The posts of 'Varishtha Adhyapak' of local body cadre is a higher post, taking into account the educational qualification prescribed for the post and the nature of duties performed by 'Varishtha Adhyapaks' of local bodies. For the post of 'Varishtha Adhyapak' the minimum qualification prescribed is the Post Graduate Degree in the concerned subject in second division and 'Varishtha Adhyapak' imparts education in Higher Secondary School. Similarly, for the post of Assistant Teacher the minimum qualification is Higher Secondary School Certificate Examination. The aforesaid post has lower qualification than the qualficiation presecribed for the post of Head Master Middle School, Upper Division Teacher and 'Adhyapak' of local body. Thus, the pool 43 of employees from which Area Education Officers has to be selected has been created on the basis of educational qualification and, therefore, the 'Varishtha Adhyapaks' and Assistant Teachers have rightly been excluded from pool from which the post of Area Education Officer is to be filled up. A careful scrutiny of the nature and duties of the post of Area Education Officer it is evident that the post is supervisory in nature and the Area Education Officer would not, in any manner, be supervising the work of their seniors as they do not have any power to write the confidential report of their seniors. Therefore, the contention that Area Education Officer who may be junior to the petitioners, namely, Head Master and Lecturers would supervise their work, cannot be accepted.
32. Now, we may deal with the grievance of the Lecturers that by permitting the Head Masters, Upper Division Teachers, 'Adhyapaks' of local body cadres to participate in the process of recruitment for the post of Area Education Officer, they are being treated at par with the Lecturer and would compete with the Lecturers for promotion to the post of Principal, High School. In substance, the grievance of the petitioners, who are Lecturers, appears to be that their chances of promotion are diminished. The aforesaid submission looks attractive at the first blush, however on a deeper probe, the same does not deserve acceptance. Taking into account the nature of duties performed by the Lecturer, Higher Secondary School as well as the qualification prescribed, the post of Lecturer is a higher post than that of Area 44 Education officer. The Lecturer, Higher Secondary School on completion of 5 years is entitled to be considered for promotion to the post of Principal, Higher Secondary School, whereas the Area Education Officer is required to have 5 years experience on the post in order to be eligible for consideration for promotion to the post of Principal, High School. It is pertinent to mention here that quota has also been prescribed for promotion to the post of Principal, High School under the executive instructions and suitable amendment in the Rule will be made by the State Government, as has been stated before us. The aforesaid quota provides that the post of Principal High School shall be filled in by promotion to the post to the extent of 75%. Out of aforesaid 75%, 50% post shall be filled up from the cadre of Lecturers, High School and remaining 25% posts shall be filled up from the cadre of Area Education Officers. The remaining 25% post of Principal High School shall be filled up by direct recruitment, in which, Lecturers of Higher Secondary as well as 'Varishtha Adhyapaks' can participate.
33. Thus, two cadres have been constituted for promotion to the post of Principal, High School. The post of Principal, High School is an administrative post. There is need of persons having administrative experience as well as teaching experience. The post of Principal, High School is sought to be filled up by two different cadres i.e. Area Education Officers and the Lecturers and separate quota, as stated above, has also been prescribed for them. For the post of Principal, 45 High School, mixed cadre is sought to be prepared of the persons who have administrative and teaching experience. It is well settled in law that government can provide two cadres for promotion to the post. Reference in this connection may be made to the case of Dwarka Prasad and others vs. Union of India and others, (2003) 6 SCC
535. Once separate quotas are prescribed for promotion to the post and two cadres/channels are created for promotion to a particular post, the plea of discrimination does not arise. In this connection we may refer to a decision of Supreme Court in the case of Secretary to the Government of Orissa vs. Laxmikant Nanda and others, (1994) 1 SCC 587. It is also well settled in law that mere chances of promotion are not conditions of service, and the fact there is reduction in the chances of promotion does not tantamount to a change in the conditions of service. A right to be considered for promotion is a term of service, chances of promotion are not. [See: State of Maharashtra vs. Chandrakant Anant Kulkarni, (1981) 4 SCC 130, Union of India vs. S.L.Dutta, (1991) 1 SCC 505 and Panchraj Tiwari vs. Madhya Pradesh State Electricity Board and others, (2014) 5 SCC 101. Therefore, the contentions raised by the petitioners that unequals are sought to be treated as equals does not commend to us. We may point out that it is not the case of petitioners that action of respondents in creating post of Area Education Officer is either actuated by malafides or amounts to colourable exercise of power.
34. That apart, the challenge to the process of recruitment to the 46 post of Area Education Officer at the instance of Lecturer is premature at this stage, as after recruitment on the post of Area Education Officer, they would require 5 years' experience on the post of Area Education Officer in order to be eligible for promotion to the post of Principal, High School and they would be promoted to the post of Principal, High School against their quota of 25%.
35. We shall now advert to the grievance of the Head Masters that they are requied to appear in the examination for appointment on the post of Area Education Officer whereas Lecturers who hold the qualification for the post are entitled to be directly promoted as Head Master of the School on completion of 5 years service. Once again we may reiterate that the plea of discrimination is available to similarly situated persons who are differently treated. Taking into account the nature of duties performed by Head Masters of Middle School as well as the Lecturers of Higher Secondary Schools, both the posts cannot be held to be equivalent, as the Lecturers, Higher Secondary impart education in Higher Secondary Schools whereas Head Masters Middle School impart education in Middle Schools. Thus, nature of their duties are different and, therefore, the plea of discrimination is not available to them.
36. Now we shall consider the challenge to order dated 16.9.2013 as well as memo dated 24.8.2013 issued by the School Education Department as well as Commissioner, Public Instructions, 47 Government of Madhya Pradesh, Bhopal, respectively, which provide that teaching experience on the post of 'Adhyapak' should be counted with effect from 01.4.2007 as 'Adhyapak' cadre has been constituted from the said date and that a candidate must have teaching experience of 5 years on the post of Head Master Middle School, Upper Division Teacher and 'Adhyapak', respectively.
37. It is well settled rule of statutory interpretation that when the material words are capable of bearing two or more constructions the most firmly established rule for construction of such words "of all statutes in general (be they penal or beneficial, restrictive or enlarging of the common law)" is the rule laid down in Heydon's case which has "now attained the status of a classic. The rule which is also known as 'purposive construction' or 'mischief rule', enables consideration of four matters in construing an Act: (I) What was the law before the making of the Act, (ii) What was the mischief or defect for which the law did not provide, (iii) What is the remedy that the Act has provided, and (iv) What is the reason of the remedy. The rule then directs that the courts must adopt that construction which "shall suppress the mischief and advance the remedy". The rule was explained in the Bengal Immunity Co. vs. State of Bihar by S.R.Das, C.J.I. as follows: "It is a sound rule of construction of a statute firmly established in England as far back as 1584 when Heydon's case was decided that for the sure and true interpretation of all statutes in general (be they penal or beneficial, restrictive or enlarging of the common law) four things are 48 to be discerned and considered: (I) What was the common law before the making of the Act, (2) What was the mischief and defect for which the common law did not provide, (3) What remedy the Parliament hath resolved and appointed to cure the disease of the commonwealth, and (4) The true reason of the remedy; and then the office of all the judges is always to make such construction as shall suppress the mischief, and advance the remedy, and to suppress sub- the inventions and evasions for continuance of the mischief, and pro privato commodo, and to add force and life to the cure and remedy, according to the true intent of the makers of the Act, pro bono publico. [See: Anderton vs. Ryan, (1985) 2 All ER 355, Bengal Immunity Co. Vs. State of Bihar, AIR 1955 SC 661 and National Insurance Company Limited vs. Baljit Kaur, AIR 2004 SC 1340.] [See: Principles of Statutory Interpretation by Justice G.P.Singh, 13th Edition]
38. The relevant extract of the Advertisement dated 22.8.2013, order dated 16.9.2013 and clarificatory memo dated 24.8.2013 respectively are reproduced below for the facility of reference:-
2- 'kS{kf.kd ;ksX;rk %& e0iz0 'kklu ds fo|ky;ksa esa dk;Zjr f'k{kd ¼mPPk Js.kh f'k{kd½ @izËkku ikBd ¼iz/kkuk?;kid½ ek?;fed 'kkyk @ LFkkuh; fudk; laoXkZ ds v/;kid ftUgs foKkiu fnukad dks U;wure 5 o"kZ dk 'kS{kf.kd vuqHko ¼v/;kid ds fy;s v/;kid in ij 'kS{kf.kd dk;Z djus dk U;wure 5 o"kZ dk vuqHko ½ vfuok;Z gksxk ,oa ekU;rk izkIr fo'ofo|ky; ls Lrkkud dh mikf/k rFkk f'k{kk 'kkL+«k esa Lukrd ¼ch‐,M½ dh mikf/k tks jk"Vªh; v/;kid f'k{kk ifj"kn 49 ls ekU;rk izkIr gksuk pkfg,A 1‐v/;kid laoxZ esa dk;Z vuqHko ds o"kksZ dh x.kuk vH;FkhZ ds v/;kid laoaxZ esa okLrfod fu;kstu dh frfFk ls dh tk,A pwWfd v/;kid laoaxZ dk xBu fnukad 01‐04‐2007 ls gqvk gS A ,slh fLFkfr esa bl frfFk ds iwoZ ds dk;Z vuqHko dh x.kuk u dh tk,A Þe0iz0ß 'kklu ds fo|ky;ksa esa dk;Zjr f'k{kd ¼mPPk Js.kh f'k{kd½ @izËkku ikBd ¼iz/kkuk?;kid½ ek?;fed 'kkyk @ LFkkuh; fudk; laoXkZ ds v/;kid ftUgs foKkiu fnukad dks U;wure 5 o"kZ dk 'kS{kf.kd vuqHko ¼v/;kid ds fy;s v/;kid in ij 'kS{kf.kd dk;Z djus dk U;wure 5 o"kZ dk vuqHko ½ vfuok;Z gksxk ,oa ekU;rk izkIr fo'ofo|ky; ls Lrkkud dh mikf/k rFkk f'k{kk 'kkL+«k esa Lukrd ¼ch‐,M½@izkjafHkd f'k{kk 'kkL«k esa i«kksikf/k ¼fMIyksek½ vFkok jk"Vªh; v/;kid f'k{kk ifj"kn }kjk ekU;rk izkIr led{k ;ksX;rk A i<k tk,A The relevant extract of the Notification dated 22.8.2013, by which 1982 rules have been amended reads as under:-
No. Name of post Minimum Age Maxmimum Minimum Educational Qualifications and Remarks Limit Age Limit other requirements (1) (2) (3) (4) (5) (6) "4 Area Education - - Graduate Decree from recognized Selection by Officer (AEO) University and B.Ed. which should be limited recognized by National Council for examination from Teachers Education and Teachers (Upper the post of Head Division Teachers) Head Masters of Middle Masters, Middle School/Adhyapak of local bodies cadre who School and has 5 years minimum teaching experience Teachers (Upper Division Teachers) and Adhyapak of Local Bodies Cadre From careful scrutiny of the minimum educational qualification and other requirements prescribed for the post of Area Education Officer it is evident that the same is in three parts, namely:-50
(i) Qualification i.e. "Graduate Degree" from recognized University and B.Ed. which would be recognized by National Council for Teachers Education;
(ii) The source from where the persons would be recruited to the post of Area Education Officer, namely, Head Master Middle School, Upper Division Teacher and 'Adhyapak' of local body cadre
(iii) The minimum teaching experience i.e. of 5 years.
Thus, it is evident that the minimum teaching experience is not referable to any post.
39. In the instant case, by virtue of amendment in 2007 Rules, the Upper Division Teachers and the Head Masters of Middle School, had no further promotional avenues beyond the post of Block Education Officer even though they had educational qualification for promotion to the post of Principal, High School. Realizing this anomaly the legislature brought about the amendment in the year 2013 by which Upper Division Teachers and Head Masters were allowed to participate in the limited selection/recruitment process of Area Education Officer and separate quota for promotion was prescribed for them for the post of Principal High School. The 'Adhyapaks' of local body cadre who were performing duties like their counter parts in school Education Department and were imparting education in "Government Schools" are also given the opportunity to appear in the 51 examination for appointment on the post of Area Education Officer. The anomaly crept in by way of amendment in 2007 rules is sought to be remedied by way of amendment in 2013 Rules.
40. The literal meaning given to the Rules would mean that only 'Adhyapak' of local body cadre is required to have 5 years experience whereas the requirement of teaching experience does not apply to the post of Upper Division Teacher and the Head Masters of Middle School. The literal construction in the instant case has to be avoided. If the interpretation to the teaching experience as prescribed in the Rules as mentioned in the advertisement and order dated 22.8.2013 and clarificatory memo dated 24.8.2013 is accepted, it would amount to promoting the anomaly as the person who is serving as Upper Division Teacher and may have 5 years teaching experience would be eligible to appear in the examination and whereas the person who is promoted from the cadre as Head Master and may not have 5 years' teaching experience on the promoted post, even though he is senior to the person holding the post of Upper Division Teacher. Exclusion of such candidate from the participation in the process of recruitment cannot neither be countenanced nor would satisfy the test of reasonableness. No tangible reason for excluding such candidate and the object sought to be achieved by amending the Rule is forthcoming. It is also pertinent to mention here that the post of 'Adhyapak' came into existence on account of merger of the post of 'Samvida Shala Shikshak' Grade-II with the post of 'Adhyapak' under the 2008 Rules. 52 The nature of duties of Samvida Shala Shikshak Grade-II as well as Adhyapak are similar as both of them impart education in Middle Schools. However, if the teaching experience of such 'Adhyapak' on the post of 'Samvida Shala Shikshak' Grade-II is not taken into account, he would be excluded from the process of recruitment for the post of Area Education Officer. Similarly, Upper Division Teachers who may not have teaching experience of 5 years on the post of Upper Division Teacher and may have served years of teaching experience on the post of Assistant Teacher would be excluded. It is pertinent to mention here that in some of the writ petitions an averment has been made that though the petitioners are posted as Assistant Teachers, yet they are imparting education in Middle and High Schools. That averment of fact has not been controverted in the return filed by the State.
41. The advertisement dated 22.8.2014 as well as the order dated 16.9.2013 and clarificatory memo dated 24.8.2013 issued by the respondents, therefore, are not in consonance with the Rules, as the teaching experience prescribed in the rules is not relatable to any post. The post of Area Education Officer is an administrative post. The Area Education is, inter alia, required to monitor 40-50 primary and middle schools and academic monitoring of elementary education. The object of process of selection is to appoint most suitable candidates for the post of Area Education Officer and purposive interpretation is to be given to avoid the anomaly which had crept in by amendment in the 53 rules in the year 2007 which the legislature intended to rectify by amendment in the Rules in the year 2013. More so when the amendment of the Rule was to depart from the ordinary rule of direct recruitment on such post. Therefore, the minimum qualification prescribed in the Rules, in our considered opinion, and in the background of aforesaid well settled legal principles with regard to statutory interpretation has to be read as over all teaching experience on any teaching post in the Government Schools.
42. In the result, the challenge to the validity of the Rules, as amended by notification dated 22.2.2013, is hereby repelled. However, the order dated 16.9.2013 issued by School Education Department and clarificatory memo issued by the Commissioner, Public Instructions, Government of Madhya Pradesh, Bhopal dated 24.8.2013 and the advertisement dated 22.8.2013 in so far it prescribes that Upper Division Teachers, Head Masters Middle School and 'Adhyapaks', should have 5 years teaching experience on their "respective posts" for appointment on the post of Area Education Officer is hereby quashed. It is held that the Upper Division Teachers, Head Masters Middle Schools and 'Adhyapaks' of local body cadre who have 5 years' of over all teaching experience in Government Schools must be considered as eligible to appear in the examination.
43. We have been informed by learned Government Advocate that such persons have been permitted to appear in the examination. In view of the aforesaid statement made by learned Government 54 Advocate it is directed that the results of such Upper Division Teachers, Head Masters Middle School and 'Adhyapaks' who have appeared in the examination, which was held on 08.9.2013 for recruitment to the post of Area Education Officer be also declared. The interim order, if any, passed in the writ petitions are hereby vacated to enable the authorities to take the recruitment process forward in the terms of this pronouncement.
44. Accordingly, the writ petitions are disposed of.
(A.M.Khanwilkar) (Alok Aradhe)
Chief Justice Judge
RM