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[Cites 4, Cited by 2]

Jharkhand High Court

S.P.Singh & Ors vs State Of Jharkhand & Ors on 21 September, 2012

Author: D. N.  Patel

Bench: D. N.  Patel

IN THE HIGH COURT OF JHARKHAND AT RANCHI  
           Cont. Case (Civil) No. 317 of 2012 
S.P. Singh & others                    ...... Petitioners 
                        Versus 
The State of Jharkhand & others        ......   Opposite Parties
CORAM:       HON'BLE MR. JUSTICE D. N.  PATEL  
 For the Petitioners  : M/s Atanu Banerjee, N.P. Thakur, Advocates 
 For the State           : J.C. to Sr. S.C.­I.
 For O.P. Nos. 3&4   : Mr. Mithilesh Singh, Advocate     
                       ­­­­     
                st
 03/Dated: 21    September, 2012
                                         
1.

The   present   contempt   petition   has   been   preferred   in   gross   and  deliberate violation of order passed by this Court dated 27 th January, 2010  in W.P.(S) No. 4752 of 2008. 

2. Counsel for the petitioners has drawn attention of this Court in detail  upon the aforesaid order and direction given in paragraph­11 and 12, which  read as under:­ "11. Thus, there is a gross violation of the right of equality, vested in the  petitioners under Article 14 of the Constitution of India as well as the right,  vested in the petitioners under Article 16 of the Constitution of India and,  therefore, I hereby quash and set aside Clause 4 of the notification, issued by  the respondents dated 28th September, 2007 at Annexure 5 to the memo of  petition and I hereby direct that the redesignated Demonstrators, who are  having   requisite   qualifications   or   those,   who   are   possessing   statutory  qualification   and   eligibility   for   the   teaching   posts,   which   is   known   as  Lecturer, as per Jharkhand State Universities Act, 2000, shall be considered  for the posts of Lecturers.

12. It is made clearer by the learned counsel for the petitioners that their  highest claim in this writ petition is that if they are duly qualified and eligible  for appointment to the post of Lecturers, they must be considered and Clause  4 of the impugned order/notification dated 28th September, 2007, which is at  Annexure 5 to the memo of petition, may be quashed and set aside. This  contention   has   been   accepted   by   this   Court.   Clause   4   of   the   impugned  order/notification dated 28th September, 2007, which is at Annexure 5 to the  memo of  petition,  is  hereby  quashed   and   set  aside,   in  view   of  the  facts,  reasons   and   judicial   pronouncements,   and   if   the   petitioners/redesignated  Demonstrators are, otherwise eligible and qualified for appointment to the  posts of Lecturers, I hereby direct the respondents to consider the claim of  these   petitioners   for   appointment   to   the   posts   of   Lecturers,   subject   to  availability of the posts of Lecturers, as early as possible and practicable,  preferably within a period of 16 weeks from the date of receipt of a copy of  the order, passed by this Court."

3. It is submitted by the counsel for the petitioners that this order has  not been challenged in Letters Patent Appeal by the opposite parties. Thus,  this order has attained its finality. The opposite parties are deliberately not  obeying the order passed by this Court and therefore, they have committed  contempt of this Court. 

4. Counsel   for   opposite   party­University   submitted   that   they   have   2. accepted the claims of the present petitioners and those who are eligible for  the   post   of   Lecturers   their   files  have   been   sent   to   the   Jharkhand   Public  Service   Commission   as   required   under   Section   57­A   of   the   Jharkhand  Universities Act, 2000 for promotion on the post of Lecturers from the post  of re­designated Demonstrators. 

5. Counsel   for   opposite  party  nos.   4  and  5  submitted  that   there   is  a  delay on the part of the opposite parties in sending the cases of the eligible  petitioners   for   the   promotion   on   the   post   of   Lecturers   to   the   Jharkhand  Public   Service   Commission.   Nonetheless,   no   sooner   did   the   Jharkhand  Public Service Commission recommends the names of eligible candidates,  immediately they will be given promotion to the post of Lecturers.

6. Having heard counsel for both the sides and looking to the facts and  circumstances of the case, it appears that the opposite parties have started  in complying with the order passed by this Court dated 27 th January, 2010  in W.P.(S) No. 4752 of 2008. 

7. It appears that to this Court, the opposite party nos. 4 and 5 is like a  monolith. They are working with almost 'Nil' speed. It ought to be kept in  mind by the authorities, who are "State" within the meaning of Article 12  that they should comply with the Court's orders immediately if they are not  choosing to prefer an appeal. "State" is an ideal employer. It appears that  the opposite party­Binova Bhave University has absolutely showed lethargic  approach in this matter. This contempt application has been preferred on  26th March, 2012 and a copy thereof has also been given in advance to the  counsel appearing for opposite party nos. 4 and 5. Despite this they have  not geared up the speed and just on 12 th September, 2012 they sent file to  the Jharkhand Public Service Commission and they do not know when the  petitioners are going to get the promotion on the post of Lecturers. 

8.  I therefore, direct the opposite party no. 2 (the Principal Secretary,   Ministry   of   Human   Resources   Development   Department,   Government   of  Jharkhand, Ranchi) not to pay salary to opposite party no. 5 (i.e. Registrar,  Vinoba Bhave University, Hazaribagh) till the next date of hearing before  this Court. 

9. Both these officers should have make speed so that legitimate claim  of the petitioners may be given to the petitioners as directed by this Court  vide order dated 27th January, 2010 in W.P.(S) No. 4752 of 2008. Lethargic  approach of opposite party nos. 4 and 5 cannot be tolerated at the cost of  3. the   petitioners.   They   have   waited   enough   from   27 th  January,   2010.  Normally, low ranking employees are taking shelter of this Court as a last  resort. They are always pursuing the matter with the concerned officers and  as the concerned officers, who are opposite party nos. 4 and 5, have turned  deafer   too,   the   request   of   the   petitioners,   thus   much   time   has   been  consumed by opposite party nos. 4 and 5. It appears that for this Court they  are not successful officers at all. Those who are adorning the high posts they  are wedded with high powers coupled with high duties. They ought to have  used those powers more in the form of duty towards those who are entitled  to enjoy the rights.

10. Registry is directed to send a copy of this order to His Excellency, the  Governor, State of Jharkhand, the Chancellor of Vinoba Bhave University as  well as to the Vice Chancellor, Vinoba Bhave University, Hazaribagh.

11. Post this matter on 5th October, 2012. 

  

                           (D.N. Patel, J) VK