Madhya Pradesh High Court
Smt. Sunita Tembhare vs The State Of Madhya Pradesh on 28 August, 2017
1
HIGH COURT OF MADHYA PRADESH : JABALPUR
{SINGLE BENCH : HON'BLE SHRI JUSTICE J.K.MAHESHWARI}
Writ Petition No.4439/2011
Smt.Sunita Nayak Versus State of M.P. & Others
Writ Petition No.21769/2013
Hari Shankar Rai Versus State of M.P. & Others
Writ Petition No.11288/2014
Ashish Kumar Chaturvedi Versus State of M.P. & Others
Writ Petition No.11900/2014
Umesh Kumar Jaiswal & Others Versus State of M.P. & Others
Writ Petition No.11901/2014
Smt.Suman Jain Versus State of M.P. & Others
Writ Petition No.12087/2014
Darpan Singh Thakur & Others Versus State of M.P. & Others
Writ Petition No.12355/2014
Vijaykant Sharma Versus State of M.P. & Others
Writ Petition No.12780/2014
Sanjay Kumar Jain & Another Versus State of M.P. & Others
Writ Petition No.12817/2014
Manoj Pratap Singh Parihar & Ors Versus State of M.P.& Others
Writ Petition No.12856/2014
Shiv Kumari Thakur & Others Versus State of M.P. & Others
Writ Petition No.13388/2014
Smt.Poonam Shrivastava Versus State of M.P. & Others
Writ Petition No.13423/2014
Smt.Chitrakala Bopache Versus State of M.P. & Others
Writ Petition No.13478/2014
Arun Kumar Sharma Versus State of M.P. & Others
Writ Petition No.15770/2014
Ashish Jain Versus State of M.P. & Others
Writ Petition No.16196/2014
Yogendra Kumar Mishra Versus State of M.P. & Others]
2
Writ Petition No.19258/2014
Shrikant Pathak & Others Versus State of M.P. & Others
Writ Petition No.19261/2014
Surendra Kumar Ahirwar Versus State of M.P. & Others
Writ Petition No.19473/2014
Pradeep Tiwari Versus State of M.P. & Others
Writ Petition No.20341/2014
Pradeep Kumar Jain & Others Versus State of M.P. & Others
Writ Petition No.20420/2014
Shiv Prasad Pandey & Others Versus State of M.P. & Others
Writ Petition No.656/2015
Prashant Singh Versus State of M.P. & Others
Writ Petition No.657/2015
Manoj Kumar Bais & Others Versus State of M.P. & Others
Writ Petition No.1050/2015
Malkhan Singh Lodhi Versus State of M.P. & Others
Writ Petition No.1368/2015
Surendra Kumar Patel & Another Versus State of M.P. & Others
Writ Petition No.3160/2015
Sanjeev Kumar Samadhiya & Ors Versus State of M.P. & Others
Writ Petition No.86/2016
Pawan Kumar Sharma & Others Versus State of M.P. & Others
Writ Petition No.4485/2016
Girish Sen & Others Versus State of M.P. & Others
Writ Petition No.12576/2016
Smt.Sunita Tembhare Versus State of M.P. & Others
Writ Petition No.17576/2016
Krishna Kumar Kaurav Versus State of M.P. & Others
*******
Shri Rajendra Tiwari, Senior Advocate assisted by Shri T.K.Khadka
and Smt.Sushma Pandey, Shri Jai Shukla, Shri Rajesh Prasad Dubey,
Ms.Preeti Khanna, Shri Inderjeet Singh Yadav, Shri Sankalp Kochar, Shri Raj
Kumar Tripathi, Shri Manoj Kumar Mishra, Shri Ajeet Kumar Singh, Shri Ravi
3
Mahendra Kumar Vyas, Shri Amit Kumar Bajpai, Shri Atul Kumar Jain,
Advocates for the petitioners.
Shri Girish Kekre, Government Advocate for respondent/State.
******
ORDER
28.8.2017 As common question is involved in Writ Petition No.21769/2013 (Hari Shankar Rai Versus State of M.P. & Others), Writ Petition No.11288/2014 (Ashish Kumar Chaturvedi Versus State of M.P. & Others), Writ Petition No.11900/2014 (Umesh Kumar Jaiswal & Others Versus State of M.P. & Others), Writ Petition No.11901/2014 (Smt.Suman Jain Versus State of M.P. & Others), Writ Petition No.12087/2014 (Darpan Singh Thakur & Others Versus State of M.P. & Others), Writ Petition No.12355/2014 (Vijaykant Sharma Versus State of M.P. & Others), Writ Petition No.12780/2014 (Sanjay Kumar Jain & Another Versus State of M.P. & Others), Writ Petition No.12817/2014 (Manoj Pratap Singh Parihar & Ors Versus State of M.P.& Others), Writ Petition No.12856/2014 (Shiv Kumari Thakur & Others Versus State of M.P. & Others), Writ Petition No.13388/2014 (Smt.Poonam Shrivastava Versus State of M.P. & Others), Writ Petition No.13423/2014 (Smt.Chitrakala Bopache Versus State of M.P. & Others), Writ Petition No.13478/2014 (Arun Kumar Sharma Versus State of M.P. & Others), Writ Petition No.15770/2014 (Ashish Jain Versus State of M.P. & Others), Writ Petition No.16196/2014 (Yogendra Kumar Mishra Versus State of M.P. & Others),Writ Petition No.19258/2014 (Shrikant Pathak & Others Versus State of M.P. & Others), Writ Petition No.19261/2014 (Surendra Kumar Ahirwar Versus State of M.P. & Others), Writ Petition No.19473/2014 (Pradeep Tiwari Versus State of M.P. & Others), Writ Petition No.20341/2014 (Pradeep Kumar Jain & Others Versus State of 4 M.P. & Others), Writ Petition No.20420/2014 (Shiv Prasad Pandey & Others Versus State of M.P. & Others), Writ Petition No.656/2015 (Prashant Singh Versus State of M.P. & Others), Writ Petition No.657/2015 (Manoj Kumar Bais & Others Versus State of M.P. & Others), Writ Petition No.1050/2015 (Malkhan Singh Lodhi Versus State of M.P. & Others), Writ Petition No.1368/2015 (Surendra Kumar Patel & Another Versus State of M.P. & Others),Writ Petition No.3160/2015 (Sanjeev Kumar Samadhiya & Ors Versus State of M.P. & Others), Writ Petition No.86/2016 (Pawan Kumar Sharma & Others Versus State of M.P. & Others), Writ Petition No.4485/2016 (Girish Sen & Others Versus State of M.P. & Others), Writ Petition No.12576/2016 (Smt.Sunita Tembhare Versus State of M.P. & Others), Writ Petition No.17576/2016 (Krishna Kumar Kaurav Versus State of M.P. & Others), therefore, the order passed in Writ Petition No.4439/2011 (Smt.Sunita Nayak Versus State of M.P. & Others) shall govern the disposal of all the aforesaid writ petitions.
2. In all these writ petitions, the petitioners are working as Adhyapak, Sahayak Adhyapak, Varishth Adhyapak on absorption from the post of Shiksha Karmi or Samvida Shala Shikshak. After their absorption, it was found that the B.ED, D.Ed, D.L.Ed degree have been obtained by them from Bhartiya Shiksha Parishad, Lucknow, which is not recognized under N.C.T.E. However, on account of not having the said qualification relating back to the eligibility, the issue of their termination/absorption/non-regularization due to not obtaining the B.Ed, D.Ed, D.L.Ed degree from the recognized institute is under consideration and the relief in this respect has been sought for.
3. In all these writ petitions, the arguments were heard on 22.8.2017 at length and Shri Girish Kekre, Government Advocate for the 5 respondent/State was directed to seek instructions in the matter. Today, when the matters were taken up for rehearing, Shri Girish Kekre, Government Advocate for the respondent/State appeared and produced copy of the circular dated 18.8.2017 issued by the School Education Department, Ballabh Bhawan, Bhopal and also produced copy of the further instructions issued by the School Education Department, Ballabh Bahawan, Bhopal on 23.8.2017 to the Commissioner, Public Education, Bhopal as well as to the Commissioner of State Education Centre, Bhopal. The State Government has also issued instructions granting permission to appear all the petitioners to B.Ed, D.Ed, D.L.Ed courses. The relevant instructions issued by the State Government on 18.8.2017 and 23.8.2017 are reproduced as under:-
''f'k{kk dk vf/kdkj vf/kfu;e dh /kkjk 23¼2½ esa la'kks/ku djrs gq, lsokjr vizf'kf{kr f'k{kdksa ds O;kolkf;d ;ksX;rk izkIr djus dh vof/k dks 31@03@2019 rd c<+k;k x;k gSA ,sls lsokjr vfizf'k{kr f'k{kd ¼'kkkldh;@vuqnku izkIr@xSj vuqnku izkIr f'k{k.k laLFkkvksa esa dk;Zjr½ ftUgksaus f'k{kk dk vf/kdkj vf/kfu;e esa izko/kkfur U;wure ;ksX;rk gkfly ugha dh gS] mUgsa vafre volj nsrs gq, ;g ;ksX;rk 31@03@2019 rd izkIr djuk vfuok;Z gksxkA lanfHkZr i= dh izfr www.nios.ac.in ,oa www.educationportal.mp.gov.in ij miyC/k gSA 2- mDr izf'k{k.k dk volj nsus gsrq MHRD jk"Vªh; eqDr fo|ky;hu laLFkku ,u-vkbZ-vks-,l- ds ek/;e ls nwjLFk f'k{kk iz.kkyh ls Mh-,y-,M- izf'k{k.k vk;ksftr fd;k tk jgk gSA izf'k{k.k ds izeq[k fcUnq fuEukuqlkj gS%& . bl dk;ZØe ds }kjk d{kk 1 ls 8 rd v/;kiu djus okys leLr lsokjr vizf'kf{kr f'k{kdksa dks Mh-,y-,M- dh i=ksikf/k izkIr gksxhA ftys ds leLr lsokjr vizf'kf{kr f'k{kdksa ¼'kkkldh;@vuqnku izkIr@xSj vuqnku izkIr f'k{k.k laLFkkvksa esa dk;Zjr½ dks ,u-vkbZ-vks-,l- ds iksVZy ij vfuok;Zr% iath;u djkuk gksxkA . mDr iath;u gsrq f'k{kd dh laLFkk dk U DISE CODE ,oa vk/kkj uEcj vko';d gksxkA 6 . iath;u dh vof/k 16 vxLr 2017 ls 15@09@2017 rd fu/kkZfjr gSA . lEiw.kZ izf'k{k.k dk;ZØe nwjLFk f'k{kk ds ek/;e ls lapkfyr fd;k tk,xkA ikB~;Øe ls lacaf/kr ikB~; lkexzh iksVZy www.nois.ac.in ,oa SWAYAM ij ,oa nwjn'kZu ds pSuy ij miyC/k jgsaxhA . ,sls f'k{kd tks d{kk 12oha mRrh.kZ ugha gS vFkok d{kk 12oha esa 50 izfr'kr ls de izkIrkad gS mUgsa NIOS ds ek/;e ls d{kk 12oha ,oa Mh-,y-,M- nksuksa ikB~;Øeksa esa iath;u djkuk gksxkA d{kk 12oha esa 50 izfr'kr ;k vf/kd izkIrkad ls mRrh.kZ gksus ij gh Mh-,y-,M- dh i=ksikf/k izkIr gksxhA . ,sls f'k{kd tks iwoZ esa Mh-,y-,M- izFke o"kZ vFkok f}rh; o"kZ esa vuqRrh.kZ gks pqds gSa mUgsa Hkh bl dk;ZØe esa iath;u djkdj ikB~;Øe iw.kZ djuk gksxkA . ikB~;Øe esa izFke ,oa f}rh; o"kZ dh okf"kZd ijh{kk dk ijh{kk 'kqYd iathd`r vkosnd dks ogu djuk gksxkA Hkkjr 'kklu }kjk ;fn 'kqYd ds lEcU/k esa dksbZ ifjorZu fd;k tk,xk rks og i`Fkd ls lwfpr fd;k tk,xkA . lacaf/kr laLFkk ds izkpk;Z dks 'kkyk esa dk;Zjr vizf'kf{kr f'k{kd ds lEcU/k esa izek.k&i= tkjh djuk gksxk fd og f'k{kd ml 'kkyk esa dk;Zjr gSA ;g izek.k&i= ftyk ,oa jkT; Lrj ij izsf"kr fd;s tkus gksaxsA bl gsrq izfØ;k i`Fkd ls tkjh dh tk;sxhA . Hkkjr 'kklu }kjk ;g vafre volj iznku fd;k tk jgk gSA vf/kfu;e ds izko/kku vuqlkj 01 vizSy 2019 ds i'pkr~ vizf'kf{kr f'k{kdksa dks lsokvksa esa ugha j[k ldsaxsA 3- mDr izf'k{k.k esa ftys ds leLr vizf'kf{kr f'k{kdksa ds vfuok;Z iath;u dk nkf;Ro vkidks lkSaik tk jgk gSA blds rgr ftys dh 'kkldh; 'kkykvksa esa dk;Zjr lHkh vizf'kf{kr f'k{kdksa dk iath;u lqfuf'pr djus gsrq 7 fodkl[k.M+ L=ksr leUo;d ,oa ftu f'k{kdksa ds ek/;e ls dk;Zokgh dh tk,A vuqnku izkIr ,oa xSj vuqnku izkIr vFkok futh f'k{k.k laLFkkvksa esa d{kk 1 ls 8 rd ds fy, fu;qDr vizf'kf{kr f'k{kdksa dh la[;k U DISE ds vuqlkj gSA vr% ftyk f'k{kk vf/kdkjh }kjk ;g lqfuf'pr fd;k tk, fd] ftys ds izR;sd vizf'kf{kr f'k{kd dk iath;u vfuok;Z :i ls gks tk,A ftys ds leLr 'kkldh; ,oa v'kkldh; f'k{kd laxBuksa dks Hkh mDr dk;Zokgh ls voxr djk, ,oa fu/kkZfjr frfFk dks vkeaf=r djsA 4- mDr dk;ZØe dks fuEukafdr le; lkj.kh ds vuqlkj lapkfyr fd;k tkuk gS%& le;&vof/k fd;s tkus okys dk;Z 22 vxLr 2017 ftys ds leLr 'kkldh; ,oa v'kkldh; 'kkykvksa ds izkpk;ksZa ,oa f'k{kd laxBuksa ds izHkkfj;ksa dk mUeq[khdj.k ,oa ftys ds vizf'kf{kr f'k{kdksa dh tkudkjh gkMZ ,oa lkW¶V dkWih esa izkIr djukA 16 vxLr ls 05 flrEcj 2017 NIOS ds iksVZy ij vkosndksa }kjk iath;uA 02 vDVwcj 2017 iksVZy ij ikB~; lkexzh dh miyC/krkA 03 vDVwcj 2017 ikB~;Øe dk izkjaHkA twu 2018 izFke o"kZ dh ijh{kkA ekpZ 2019 f}rh; o"kZ dh ijh{kkA bl dk;Z dks loksZPp izkFkfedrk nh tk,A layXu%& mijksDrkuqlkjA mijksDr fo"k;karxZr ekuuh; mPp U;k;ky; [k.MihB Xokfy;j esa nk;j ;kfpdk dz-z MCY;w- ih- 1784@2015-
1460@2015] 1640@2015] 2038@2015] 2087@2015] 2431@2015] 2509@2015] 5274@2015 ,oa 2824@2015 esa ikfjr vkns'k fnukad 10-11-2016 ds ifjikyu esa jkT; 'kklu ,rn }kjk Hkkjrh; f'k{kk ifj"kn y[kuÅ m-iz- ls iwoZ esa ch-,M-@Mh-,y-,M- dh vgZrk izkIr ,oa orZeku esa lsokjr ;kfpdkdrkZvksa dks lanfHkZr i= esa fufgr 'krksZ ds v/khu Mh-,y-,M- esa lfEefyr gksus dh Lohd`fr iznku djrk gSA ''
4. In view of the aforesaid circular as well as instructions, in my considered opinion, at present, no grievance survives with the petitioners. However, the petitioners are at liberty to follow the State 8 Government Instructions and to take steps to acquire the necessary eligibility from the recognized institutes within the time frame. As per the State Government Instructions upto the end of March 2019, the petitioners have to acquire the requisite qualification, therefore, the said period is treated to be the relaxation period. During such period, the petitioners be continued in their employment and during such period, they shall acquire their eligibility or else there are at liberty to make prayer to the State Government to extend the upper limit. As per interim order, the petitioners to continue in service, subject to acquiring the eligibility from the recognized institute.
5. With the aforesaid observations, these writ petitions stand disposed of.
(J.K.Maheshwari) Judge amit 9