Patna High Court
The State Of Bihar & Ors vs Keshav Prasad & Anr on 1 March, 2016
Author: Navaniti Prasad Singh
Bench: Hemant Gupta, Navaniti Prasad Singh
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1832 of 2012
IN
Civil Writ Jurisdiction Case No. 6761 of 2007
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1. The State of Bihar through the Secretary Revenue, Old Secretariat Building,
Patna.
2. The District Magistrate, Rohtas, Sasaram.
3. The Additional Collector, Incharge, Nazarat, Rohtas.
4. The Deputy Collector, Incharge Nazarat, Rohtas and Sub-Division - Nazarat,
Sasaram, Rohtas.
5. The Sub-Divisional Officer, Sasaram at Rohtas. .... .... Appellants.
Versus
1. Keshav Prasad, S/o Sri Ram Janam Ram, R/o Village- Durgapur, P.O. & P.S.-
Sasaam, District- Rohtas at Sasaram.
2. Shyam Sundar Ram, S/o Sri Ambika Ram R/o Village- Oyeny, P.O. & P.S.-
Kundra, District- Rohtas at Sasaram. .... .... Respondents.
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Appearance :
For the Appellants : Mr. Sunil Kumar Ravi, AC to AAG-III
For the Respondents : Mr. Rajeshwar Prasad, Adv.
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CORAM: HONOURABLE MR. JUSTICE HEMANT GUPTA
And
HONOURABLE MR. JUSTICE NAVANITI PRASAD SINGH
ORAL JUDGMENT
(Per: HONOURABLE MR. JUSTICE NAVANITI PRASAD SINGH)
Date: 01-03-2016
The State has preferred this Intra-Court appeal,
being aggrieved by the judgment and order dated 15.12.2011
passed in C.W.J.C. No.6761 of 2007. The writ petition filed by
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the private-respondents in this appeal was allowed with a
direction to consider respondent no.1 for appointment on Class-
IV post in Rohtas Collectorate and its attached offices, taking
into account his position in the panel of 'Ummidwar Peon',
irrespective of the fact that he had become overage and,
similarly, to consider respondent no.2, ignoring the circular
dated 29.05.2004 prescribing educational qualification for such
appointments to Class-IV posts.
We have heard the parties and with their
consent, this appeal is being heard for final disposal at this
stage itself.
It appears that in between 1985-99, the two
private-respondents herein were engaged as 'Ummidwar Peon'
in the Sub-divisional Offices in Sasaram, Rohtas. It appears
that pursuant to the direction passed by this Court in C.W.J.C.
No.5425 of 1994 being order dated 17.10.1995 a panel of such
persons had to be created for future appointments. The
respondents were put in the said panel, which was made
ultimately in the year 2000. It further appears that when the
private-respondents were not being appointed then they again
filed a writ application bearing C.W.J.C. No.870 of 2000,
which was disposed of vide order dated 06.10.2005, with a
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direction to consider their cases for appointment or
regularization. When this order was not complied with, a
contempt application bearing M.J.C. No.218 of 2006 was filed.
The authorities then considered the cases of the two
respondents and rejected their claims. The reason, as given in
the order dated 26.08.2006, was that respondent no.1 had
become grossly overage for appointment and respondent no.2
did not have the educational qualification, being Class-VIII
passed, as prescribed by the State vide Memo No.3577 dated
25.04.1997. This is what was challenged in the writ proceedings and the learned Single Judge directed their absorption, notwithstanding the aforesaid disqualification.
Having considered the matter, in our view, the order dated 15.12.2011 passed in C.W.J.C. No.6761 of 2007 by the learned Single Judge cannot be sustained. Respondent no.1, being grossly overage for any appointment in accordance with the Government regulations, and respondent no.2, being ineligible on the date when appointment was being considered, lacking educational qualification, no direction could be issued to ignore the same as both with regard to age and educational qualification. The eligibility has to be seen on the day when they are being considered for appointment. It is travesty of Patna High Court LPA No.1832 of 2012 dt.01-03-2016 -4- justice to note that a person, who is merely empanelled as 'Ummidwar Peon' in the year 2000, the panel continues and becomes perennial source of employment. This cannot be approved.
We are, therefore, of the considered opinion that both the private-respondents, being ineligible on the date for consideration, even if the panel is taken to be legal, have no right to claim appointment. Thus, we have no option but to allow the appeal preferred by the State and dismiss the writ petition, setting aside the order dated 15.12.2011 passed in C.W.J.C. No.6761 of 2007 by the learned Single Judge.
(Hemant Gupta, J.) (Navaniti Prasad Singh, J.) Trivedi/NAFR U