Rajasthan High Court - Jaipur
R P S C Ajmer vs Anil Kumar Verma &Ors; on 24 May, 2016
Author: Ajay Rastogi
Bench: Ajay Rastogi
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
JUDGMENT
D.B. CIVIL SPECIAL APPEAL(W) NO.368/2015
IN
S.B. CIVIL WRIT PETITION NO.11561/2012
RAJASTHAN PUBLIC SERVICE COMMISSION Vs. ANIL KUMAR VERMA & ORS.
DATE:24.05.2016
HON'BLE MR. JUSTICE AJAY RASTOGI
HON'BLE MR. JUSTICE DINESH CHANDRA SOMANI
Mr. Kapil Bardar on behalf of
Mr. Amit Kuri, for the appellant.
Mr. Vishal Soni on behalf of
Mr. Rajendra Soni, for the respondents.
***** Office has pointed out the delay of 151 days in filing the present special appeal, in support whereof an application under Section 5 of the Limitation Act has been filed for condonation of delay.
After hearing the learned counsel for the parties, we are of the view that delay has been satisfactorily explained and deserves to be condoned. The application under Section 5 of the Limitation Act is allowed and delay in filing the appeal is accordingly condoned.
Instant special appeal is directed against order of the learned Single Judge, dated 19.09.2014, filed at the instance of the Rajasthan Public Service Commission. The question for consideration before the learned Single Judge was that whether the qualification of B.Tech in Agriculture is a sufficient qualification of a Graduation in Agriculture, which is one of the condition of eligibility for appointment to the post of Tehsil Revenue Accountant.
Learned Single Judge after taking into consideration the material on record and the qualification laid down under the scheme of the Rajasthan Revenue Accounts Service Rules, 1975 (in short, 'the Rules 1975') for the post of Tehsil Revenue Accountant and taking note of the opinion expressed by the Government vide letter dated 21.06.2012, clarifying to the Registrar, Board of Revenue, Rajasthan, Ajmer, that degree of Bachelor of Engineering(Agriculture) would be covered by the provisions made in the Rules 1975, allowed the writ petition filed by the respondent.
The State Government has not come in appeal against order of the learned Single Judge and after a clarification was made by the Government holding that degree of Bachelor of Engineering(Agriculture) is a suitable qualification, as prescribed in the scheme of the Rules 1975 for appointment to the post of Tehsil Revenue Accountant, we find no justification for the RPSC to assail the order of the learned Single Judge by filing the present special appeal and we find that Commission is coming to this Court by filing special appeals as a matter of course against the order of the learned Single Judge without examining as to whether there is any direction of the learned Single Judge adversely affecting the functioning of the Commission and before we proceed to examine the matter on merit, we hope and trust that the Chairman of the RPSC would look into the matters personally before decisions are being taken for filing special appeals against the order of the learned Single Judge and someone should take responsibility while taking decision as to whether it is a fit case of filing special appeal at the instance of the Commission as that not only burden the public exchequer, but at the same time also deprive a litigant from getting access to justice.
From the available facts on record, it reveals that an advertisement dated 09.09.2008 came to be notified by the RPSC holding selections for the post of Tehsil Revenue Accountant along with certain other posts. The post of Tehsil Revenue Accountant is included in the Schedule appended to the Rules 1975 and at the outset, we may take note of the qualification for direct recruitment to the post of Tehsil Revenue Accountant, as mentioned in Schedule-I, appended to the Rules 1975, which reads as under:-
A candidate for direct recruitment must hold a degree in Arts, Science, Commerce or Agriculture of a University established by law in India or of a Foreign University declared by the Government in consultation with the Commission to be equivalent of a degree of a University established by law in India.
The present respondent is holder of degree of Bachelor of Engineering(Agriculture) and filled his application form for participation in the selection process and was finally held to be suitable, but his final selection was cancelled vide order dated 04.07.2012, primarily for the reason that degree of Bachelor of Engineering(Agriculture), according to the appellant, is not the qualification prescribed for the post of Tehsil Revenue Accountant under the Rules 1975 and that was the stage when the respondent approached this Court by filing a writ petition and after the response came to be filed by the respective parties, a letter was placed on record, of which the learned Single Judge has also made a reference in its order impugned, dated 21.06.2012, whereby a clarification was made, addressed to the Registrar, Board of Revenue, Rajasthan, Ajmer, that the degree possessed by the respondent of Bachelor of Engineering(Agriculture) would be covered by the provisions made in the Rules 1975 and such is a clarification made by the Government after consulting the Law Department and we find that there was no impediment available for the appellant or any other authority to withhold the appointment of the respondent after a clarification was made by the Government, but to dismay still his selection which was cancelled vide order dated 04.07.2012, much after the clarification made by the Government after consulting the Law Department even after four years have rolled by now the respondent was not given appointment in compliance of the order of the learned Single Judge, he filed a contempt petition before this Court and at that stage he was given appointment vide order dated 03.09.2015 by the Board of Revenue, Rajasthan, Ajmer, pursuant to which, as informed, he has joined.
It may be noticed that the respondent is placed at S.No.5 in order of merit and how long he remained in mental trauma despite his grievance being redressed by the Government by a clarification made, before cancellation of his selection took place, vide letter dated 21.06.2012.
After we have heard the learned counsel for the parties and going through the order of the learned Single Judge, we do not find any error being committed by the learned Single Judge in passing the order impugned, which may call for our interference.
Consequently, the appeal filed at the instance of the RPSC is wholly without any substance and deserves to be dismissed and is accordingly dismissed and the note appended in the order of appointment dated 03.09.2015 stands deleted.
A copy of this order be sent to the Chairman, RPSC, Ajmer for perusal and necessary action.
(DINESH CHANDRA SOMANI),J. (AJAY RASTOGI), J. /KKC