Chattisgarh High Court
Nya Naik vs The State Of Chhattisgarh & Others on 5 March, 2012
HIGH COURT OF CHATTISGARH BILASPUR
WRIT PETITION S NO 6797 OF 2010 & WRIT PETITION S NO 6032 OF 2010 & WRIT PETITION S NO 6114 OF 2010
& WRIT PETITION S NO 6251 OF 2010 & WRIT PETITION S NO 6256 OF 2010 & WRIT PETITION S NO 6267 OF 2010 & WRIT PETITION S NO
& WRIT PETITION S NO 6802 OF 2010 & WRIT PETITION S NO 6803 OF 2010 & WRIT PETITION S NO 6804 OF 2010 & WRIT PETITION S NO
& WRIT PETITION S NO 7320 OF 2010 & WRIT PETITION S NO 7323 OF 2010 & WRIT PETITION S NO 7367 OF 2010 & WRIT PETITION S N
Vishnu Sahu
Tikeshwar Prasad Sahu
Parmeshwar Lal Singrol & Others
KamalKant Sharma & Others
Dinesh Singh & Another
Swarathlal Jaiswal & Others
Kumar Ram Chandrakar & Another
Shiv Prasad Kashyap
Baldou Prasad Chandrakar & Others
Lomesh Kumar Dhurwe & Others
Ashokpal Singh Rajput & Others
Nilkanth Patel & Others
Hulas Ram Banjare
Vikas Kumar Choubey & Others
Rajendra Kumar & Others
Ujjain Kumar Chandra
Kiran Singh Netam & Others
Kishore Kumar Nagraj & Others
Dharmraj and Others
Kaliram Chandrakar & Others
Satish Kumar Gupta & Others
Prem Narayan Sharma & Others
Ramdulare Singh & Others
Ashok Kumar Mahadeva & Others
Rajendra Kumar Panday & Another
Raghvendra Singh Thakur & Others
Kumar Das Baishnaw & Others
Smt Sarla Choubey & Others
Keshavlal Sinha & Others
Keshar Kumar Patel
Pawan Das Joshi
Jitendra Kumar Sahu
Lila Ram Sahu
Ashok Kumar Bhargaw
Smt Sandhya Sahu
Anil Kumar Jangde
Bisamber Nishad
Hemprakash Jangde
Devendra Kumar Sonwani
Santosh Kumar Rajput
Derha Ram Markandey
Bhupendra Singh Rajput
Smt Saraswati Burman
Vikas Kumar Mishra
Narendra Das Andhwan & Others
Chatur Das Bhatt & Others
Rajendra Kumar Yadav & Others
Dinesh Kumar Behra & Others
Ram Mohan Chandra & Others
Antram Banjare & Others
Uma Shankar Patel & Others
Rajendra Kumar Purna & Others
Chandra Kumar Chandra & Others
Smt Meera Tamboli & Another
Radheshyam Anant & Others
Sitaram Verma & Others
Bharat Singh Rajput & Others
Chand Mohammad & Others
Sadhe Lal Patel
Smt Neelu Sharma & Others
Smt Nirmala Patel & Others
Parimal Singh Jagat & Others
Loknath Patel & Others
Rakesh Das Tandan & Others
Manoj Dewangan & Others
Smt Pushplata Rathor & Others
Rajesh Kumar Pathak & Others
Girdhari Netam & Others
Mohit Kumar Tiwari & Others
Santosh Kumar Tiwari & Others
Sohan Kumar Yadav
Samaru Das Tandan
Md Tabrejkhan & Others
Smt Sudha Pawar
Rajendra Dhar Sharma
Pradeep Kumar Shukla
Smt Shakila Begum
Dinesh Singh Bisen
Narayan Pradhan & Others
Manmohan Mishra
Smt Manorama Dixit & Others
Smt Monalisa Sant & Others
Pravin Kumar Mishra & Others
ChoteLal Sarve & Others
Rakesh Kumar Banjare & Others
Vinay Bhushan Mihish & Others
Chetan Kumar Baghel & Others
Nya Naik
...Petitioners
Versus
The State of Chhattisgarh & Others
...Respondents
! Shri K R Nair Shri Prateek Sharma Shri Manoj Paranjape Shri Mateen Siddiqui Shri Ashok Swarnkar Shri Parag Ko
^ Shri Y S Thakur Deputy Advocate General for the State Shri Amrito Das Shri Anup Mazumdar and Shri Ajay Shrivas
CORAM: Honble Shri Satish K Agnihotri J
Dated: 05/03/2012
: Judgement
(Delivered on this 5th day of March, 2012)
(Writ Petitions under Article 226/227 of the
Constitution of India)
1. Since WP (S) Nos.6797, 6032, 6114, 6251, 6256, 6267,
6289, 6294, 6302, 6324, 6365, 6491, 6492, 6500, 6501, 6502,
6562, 6563, 6567, 6573, 6605, 6606, 6664, 6672, 6713, 6720,
6740, 6767, 6795, 6799, 6800, 6801, 6802, 6803, 6804, 6805,
6806, 6807, 6808, 6809, 6810, 6813, 6814, 6815, 6822, 6823,
6843, 6846, 6851, 6875, 6890, 6898, 6934, 6951, 6952, 6958,
6967, 6974, 6979, 7022, 7055, 7117, 7135, 7155, 7320, 7323,
7367, 7371, 7387, 7422, 7529, 7562, 7571, 7604, 7605, 7606,
7607, 7608 & 7647 of 2010 and W.P. (S) Nos.73, 115, 120,
139, 237, 621, 685 & 3752 of 2011 involve common facts as
well as common question of law, thus, they are being
considered and disposed of by this common order.
2. Challenge in this batch of petitions is to the
advertisements dated 27.10.2010, 27.09.2010, 29.10.2010,
08.10.2010, 14.10.2010, 12.10.2010, 22.10.2010 and
21.10.2010 issued by the District Education Officers, Durg,
Baloda Bazar, Dhamtari, Bilaspur, Raigarh, Kabeerdham,
Janjgir-Champa and Mahasamund, respectively, for appointment
on the post of Head Master of Primary Schools under the
limited competitive examination for regular Shiksha Karmis
Grade I, II and III. The eligibility criteria provided in
the advertisement was that all the Shiksha Karmis Grade I,
II and III, should have minimum Higher Secondary pass
certificate and B.Ed/D.Ed/B.T.I. trained. It was provided
that the Shiksha Karmis should have 7 years of experience.
It was further clarified that the Shiksha Karmis posted in
the schools of Department of Panchayat and Urban
Administration Department, may participate in the selection
process.
3. Learned counsel appearing for the respective
petitioners would jointly submit that the advertisements
impugned herein, are contrary to the provisions of the
Chhattisgarh Non-Gazetted Class III Education Service
(School Level Service) Recruitment and Promotion Rules, 2008
(for short `the Rules, 2008').
4. Shri Ashok Swarnakar, learned counsel appearing for the
petitioners in W.P.(S) Nos. 6797, 6799, 6800, 6801, 6802,
6803, 6804, 6805, 6806, 6807, 6808, 6809 and 6810 of 2010,
would submit that the experience prescribed for Shiksha
Karmis does not include the experience obtained under the
contract service and Guruji under the Education Guarantee
Scheme run by the Rajiv Gandhi Shiksha Mission.
5. Shri Parag Kotecha, learned counsel appearing for the
petitioners in W.P.(S) No. 6324, 6672 & 6795 of 2010 and
W.P.(S) No. 237 & 621 of 2011, would submit
that the Rules, 2008 is applicable to every member of
service under the Rules, 2008 only. Under Rule 4 of the
Rules 2008, the service shall consist of persons who at the
commencement of these rules are holding substantively the
post specified in schedule I, persons recruited to the
service before the commencement of these rules, and persons
recruited to the service in accordance with the provisions
of these rules. Thus, the Shiksha Karmis who are not holding
the substantive post in accordance with the Schedule I
appended to the Rule 4 of the Rules, 2008, cannot be
considered as eligible candidate for promotion to the post
of Head Master in Primary School. The advertisement issued
by the District Education Officer, Bilaspur, adds in the
essential qualification B.T.I. trained also, which is not
provided in the Schedule III of the Rules, 2008. Schedule IV
of the Rules 2008 provides for five years teaching
experience in Government/Panchayat schools. However, in the
advertisement, 7 years experience on the post of Shiksha
Karmi Grade I, II and III has been provided, which is
contrary to the provisions of the Rules, 2008.
6. Shri Prateek Sharma, learned counsel appearing for the
petitioners in W.P.(S) No. 7387 of 2010 and W.P.(S) No. 73
of 2011 would submit that direction of the respondent
authorities after initiation of selection process for
appointment on the post of Head Master on the basis of
promotion, to treat the examination as direct recruitment
applicable to Shiksha Karmis Grade I, II and III is not only
contrary to the Rules, 2008, but tantamount to change of the
process of selection, which is not permissible under the
constitutional scheme.
7. Shri Manoj Paranjpe, learned counsel appearing for the
petitioners in W.P.(S) No. 7647 of 2010 and W.P.(S) No. 685
of 2011, would submit that the Rules, 2008 provides that the
appointment on the post of Head Master in Primary School
shall be only by promotion. Thus, treating the same as
direct recruitment without change in Rules, 2008 is not
permissible and the same is unconstitutional. The
reservation roster has also not been followed, though the
same is mandatory and constitutional requirement. The
direction dated 27.11.2010 issued by the Director, Public
Instructions, Chhattisgarh to all the District Education
Officers of the State of Chhattisgarh to treat the selection
process as a direct recruitment for Shiksha Karmis on the
post of Head Master Primary School is not justified, as once
the selection process has commenced, there cannot be a
change in the policy, rules or instructions, contrary to the
advertisement.
8. Shri K.R.Nair, learned counsel appearing for the
petitioners in W.P.(S) Nos. 6491 and 6492 of 2010 would
submit that no employer can promote the employee of another
employer. Shiksha Karmis are the employees of Jila Panchayat
appointed by the Chief Executive Officer under the Shiksha
Karmi Rules framed under the provisions of the Chhattisgarh
Panchayat Raj Adhiniyam, 1993. The post of Head Master,
Primary School, is under the School Education Department of
the State Government. The post in issue for which
recruitment is being done is Head Master, Primary School,
under the provisions of the Rules, 2008 and they are holders
of civil post. Thus, the advertisement for direct
recruitment not filling up by promotion of its own employees
is contrary to the rules. The advertisement prescribes 7
years teaching experience without break, when under the
rules, there is no such intention asto whether there should
be a break or without break. For promotion, there should be
a Committee under the Rules and in the advertisement, there
is no provision for the same. Initially, in the Rules, it
was provided that if the list of Assistant Teacher of School
Education department is exhausted, the posts will be filled
by Shiksha Karmi Grade I, II and III having 7 years
experience through limited examination by the Department of
Panchayat and Urban Administration. Subsequently, this part
was amended and the `Panchayat and Urban Development
Department' was substituted by the `School Education
Department', which cannot be done. If some persons have been
selected on the basis of illegal advertisement, they do not
have any right to continue on the post. According to the
petitioner, there should be a cut off marks. In support of
his contention, Shri Nair placed reliance upon the decision
of the Supreme Court, rendered in Ramesh
Gajendra Jadhav v. Secretary, S.G.S.P. Mandal & Others1
9. Shri Jitendra Pali, learned counsel appearing for the
petitioners in W.P.(S) Nos. 6713 & 7323 of 2010 would submit
that the experience does not mean experience as Shiksha
Karmis only. The experience of teaching in other institutes
may also be treated as the experience. Shri Pali placed
reliance upon the decision of the Supreme Court in
Mohd. Altaf (1) and Others V. U.P. Public Service
Commission and Another2.
10. Shri Mateen Siddique, learned counsel appearing for the
petitioners in W.P.(S) Nos. 6256, 6266, 6573, 6767, 6958,
7155 & 7422 of 2010 and W.P.(S) Nos. 115, 120, 139 of 2011,
would submit that the respondents authorities have
prescribed the incorrect eligibility criteria and the
candidates like the petitioners have deliberately been kept
out. Shri Siddique would further submit that Schedule III
prescribes for criteria for direct recruitment. Therefore,
B.Ed/D.Ed criteria is for the direct recruitment but the
same has been wrongly interpreted by the respondent
authorities.
11. Learned counsel appearing for the other petitioners
would adopt similar submissions, as aforestated.
12. On the other hand, Shri Y.S.Thakur, learned Deputy
Advocate General appearing for the State would submit that
the prescription of experience is a policy matter and the
same cannot be faulted with unless the same is alleged to be
against the public policy or unconstitutional. Shiksha Karmi
means only Shiksha Karmi appointed in accordance with the
provisions of the M.P/C.G. Panchayat Shiksha Karmi
(Recruitment & Conditions of Service) Rules, 1997, Shiksha
Karmis appointed under the Chhattisgarh Municipality Shiksha
Karmi (Recruitment & Conditions of Service) Rules, 1998 and
the Chhattisgarh Municipal Corporation Shiksha Karmi
(Recruitment & Conditions of Service) Rules, 1998. Thus, any
other appointment either on the post of Shiksha Karmi or
Guruji cannot be treated as appointment and experience
obtained by the petitioners thereon as a part of experience,
as the rule is clear that experience should be on the post
of Shiksha Karmis Grade I, II and III for 7 years. The
Shiksha Karmis of other districts can also appear in the
examination and there is no bar to that extent.
13. The contention that use of H.B. Pencil is contrary to
rules is of no significance, as in the selection process,
pen/pencil, anything can be used. The prescription of
qualification and the mode of selection have clearly been
specified in the rules and any provision, which is contrary
to the rules in the advertisement is not at all sustainable
in the eyes of law. The condition of B.Ed/D.Ed has been
prescribed not only for Assistant Teachers but for Shiksha
Karmis also. Thus, the same cannot be held as arbitrary or
unreasonable. In promotion, there is no provision for
reservation of O.B.C./women/Handicapped, but only for S.C. &
S.T. which has been provided in some of the districts. It is
admitted that the reservation has been provided in case of
direct recruitment to the post of Head Master in District
Baloda Bazar to all the categories i.e. S.C./S.T/OBC/women.
Under the rules, the Head Masters are to be recruited only
through promotion as provided in Schedule III, column 5,
entry 1. The feeder cadre of Assistant Teachers have been
declared as dying cadre and when sufficient number of
Assistant Teachers are not available, a transitory provision
has been made allowing the Shiksha Karmis to enter the
service through limited examination. It is admitted that
Head Masters is not a promotional post of Shiksha Karmis
under the provisions of Rule 6(1)(a) of the Rules, 2008.
Rule 20 of the Rules, 2008 provides for interpretation that
if any question arises relating to interpretation of these
rules, it shall be referred to the Government whose decision
thereon shall be final. Since, the rules are not under
challenge, thus, no provision can be held as arbitrary,
unreasonable or unconstitutional. It is further submitted
that if it is found that the advertisements for appointment
by direct recruitment are not in accordance with the rules,
the State may be permitted to issue fresh advertisement in
accordance with the rules and further make necessary
amendment, if so advised in the rules for appointment of
Head Master in Primary Schools, at the earliest.
14. After hearing, this batch of petitions was closed for
orders, the State has filed an affidavit on 03.03.2012
stating that the terms of the advertisement are varying from
district to district and also are not in accordance with the
provisions of the Rules, 2008. Thus, the State may be
permitted to cancel all the advertisements, which are in
question and to proceed with fresh recruitment process in
accordance with the rules, if necessary by making certain
amendments in the rules. Where the process of selection has
concluded, the State may be permitted to take corrective
measures in those cases also. It is further submitted that
the needful will be done within a period of four months so
that the Head Masters are available before beginning of the
next academic session.
15. Shri Ajay Shrivastava, learned counsel appearing for
the intervenor in W.P.(S) No. 7647 of 2010 would submit that
the Division Bench of this Court in Pardeshi Ram Verma &
Others v. State of Chhattisgarh & Others3 and other
connected writ petitions, has held that the selection
process of Head Master was a direct recruitment, thus, no
argument was available on this issue.
16. I have heard learned counsel appearing for the parties,
perused the pleadings and documents appended thereto.
17. The relevant rules of the Rules, 2008 as well as the
schedules appended thereto, including the amendments, are as
under:
"3. Scope and Application. -
Without prejudice to the generality of
the provisions contained in the
Chhattisgarh Civil Services (General
Conditions of Service) Recruitment
Rules, 1967, these rules shall apply to
every member of the Service.
4. Constitution of the Service. -
The Service shall consist of the
following persons :--
(i) Persons who at the commencement of these rules are
holding substantively the posts specified in the Schedule
I;
(ii) Persons recruited to the service before the
commencement of these rules; and
(iii) Persons recruited to the service in accordance
with the provisions of these rules;
6. Method of Recruitment. -
(1) Recruitment to the service
after commencement of these
rules shall be by the
following methods. namely :--
(a) Direct recruitment by selection;
(b) By promotion of substantive members of Chhattisgarh
School Education Service from a lower cadre to a higher
cadre as specified in Schedule IV.
(c) By transfer of persons who hold in substantive or
temporary capacity such posts in such services, as may be
specified in this behalf.
(2) The number of persons
recruited under clause (b) or
clause (c) of sub-rule (1)
shall not at any time exceed
the percentage shown in
Schedule II of the number of
duty posts, (as specified
schedule I).
(3) Subjects to the provisions of
these rules, the method or
methods of recruitment to be
adopted for the purpose of
filling any particular vacancy
or vacancies in the services
as may be required to be
filled during any particular
period of recruitment and the
number or persons to be
recruited by each method shall
be determined on each occasion
by the appointing authority.
(4) Notwithstanding anything
contained in sub rule (2), if
in the opinion of the
Appointing Authority the
exigencies of the service so
required, he may, after
seeking the approval of the
Government adopt such methods
of recruitment to the service
other than those specified in
sub rule as it may, by order
issued in this behalf
prescribe.
13. Appointment by Promotion. -
(1) There shall be
constituted a committee
consisting of members
mentioned in Schedule IV,
for making primary
selection for promotion
of eligible candidates.
(2) The committee shall meet
at intervals ordinarily
not exceeding one year.
(3) Roster shall be
applicable in accordance
with the Chhattisgarh
Public Service
(Promotion) Rules, 2003.
14. Conditions regarding
eligibility for Promotion. - The
committee shall consider the cases of
all persons who on the 1St day of
January of the year, had completed
number of years f service, whether
officiating or substitutive on the post
from which promotion is to be made, as
specified in column (4) of Schedule IV.
15. Preparation of the list of
suitable officers.-
(1) The committee shall prepare a
list of such persons who
satisfy the condition
prescribed in the rule (14)
and are held by the committee
to be suitable for the
promotion in service. This
list shall be sufficient to
cover probable vacancies for 2
(Two) years.
(2) The selection for inclusion on
such list shall be based on
merit and suitability in all
respects with due regard to
seniority.
(3) The names of persons included
in the list shall be arranged
in the order of seniority in
service as specified in column
(2) of Schedule (IV):
Provided that any junior person who
in the opinion of the committee is of
except5ional merit and suitability may
be assigned in the list a higher place
than those of other senior persons.
(4) The list so prepared shall be
reviewed and revised every
year.
(5) If in the process of
selection, review or revision,
it is proposed to supersede
any member of Chhattisgarh
Education Service (Non-
collegiate) Non-Gazetted Class
III the committee shall record
its reasons for the proposed
supersession.
20. Interpretation. - If any
question arises relating to the
Interpretation of these rules, it shall
be referred to the Government whose
decision thereon shall be final.
SCHEDULE 1
(See Rule 4, 5)
S.N. Name of post No. of Classific Pay Appointi
included in Post ation Scale ng
the service Authorit
y
(1) (2) (3) (4) (5) (6)
1 Head Master 22285 Class III 5000-8000 District
Primary Educatio
School n
Officer
2 Upper 44414 Class III 5000-8000 District
Division Educatio
Teacher n
Officer
3 Music Teacher 15 Class III 5000-8000 District
Educatio
n
Officer
4 Tabla Teacher 14 Class III 5000-8000 District
Educatio
n
Officer
5 Agriculture 17 Class III 5000-8000 District
Teacher Educatio
n
Officer
6 Librarian 30 Class III 4500-7000 District
Higher Pay Educatio
Scale n
Officer
7 Librarian Low 628 Class III 3500-5200 District
Pay Scale Educatio
n
Officer
8 Assistant 2582 Class III 4000-6000 District
Teacher/Assis Educatio
tant Teacher n
Science Officer
9 P.T.I. 658 Class III 5000-8000 District
Teacher Educatio
n
Officer
SCHEDULE II
S.N. Name of No. Percentage of Remarks
Post of number of posts
Post to be filled
By By
Direct Promotio
Recrui n of the
tment member
of
service
(1) (2) (3) (4) (5) (6)
1. Head Master 2228 - 100% As the list of
Primary 5 Assistant Teacher of
School School Education
Department is
exhausted this post
will be filled by
Shiksha Karmi Grade
1, 2 and 3, having 7
years experience
through limited
examination by
Panchayat and Urban
Administration and
Development
Department.
SCHEDULE III
[See Rule 2-(a)]
S.N. Name Minimum Maximum Educationa Name of Remark
of age age l Member
post limit limit Qualificat of
(Years) (Years) ions. Selectio
n
Committe
e
(1) (2) (3) (4) (5) (6) (7)
1. Head - 62 1. - -
Maste Higher
r Secondary
Prima Pass.
ry 2.
Schoo D.Ed/B.Ed
l Trained.
SCHEDULE IV
[See Rule 6, 13]
S.N Name of post Name of Experien Member of Remarks
. from which post to ce for Departmental .
promotion is which post. Promotion
to be made promoti Committee
on is
to be
made
(1) (2) (3) (4) (5) (6)
x x x x x x
2. Assistant Head 1. 5 1. Principal -
Teacher/Assis Master Years Higher Secondary
tant Science Primary Teaching School or Asst.
Teacher School Experien Director nominated
ce in by District
Govt. / Education Officer-
Panchaya Chairman.
t 2. Block Edu.
School. Officer - Member
Secty.
3. Principal
DIET/BTI - Member.
4. Principal Govt.
Higher Secondary
School - Member
5. Principal Govt.
High School -
Member.
Raipur, the 29th May, 2010
NOTIFICATION
No. F 1-56/2008/20-One. The following amendments are
being made in the notification of Chhattisgarh School
Education Non-gazetted Class III Education (School level
service) Recruitment Bharti and Promotion Rules 2008 No.-
I/56/2008/20-One departmental Notification dated 03-09-2008
S.No Mentioned The Amendment made
. Para/Schedule to be part/Particulars in the Existing
amended mentioned in the part/Particular
recruitment rule s of the rules
(1) (2) (3) (4)
1. In First sentences The Post of "Faculty wise"
of column 7 of Upper Division is Restablished
serial No. 2 of Teacher will be as "Subject
Schedule - 3. "Faculty wise". wise"
2. In column 6 of The word In place of the
serial No. 1 of Panchayat and word "Panchayat
Schedule-2 Urban and Urban
Administration Administrative
and Development and Development
Department have Department" the
to be deleted word re-
established
"School
Education
Department".
By order and in the name of the Governor of Chhattisgarh,
WILLIAM KUJUR, Deputy Secretary."
18. The advertisements dated 27.10.2010, 27.09.2010,
29.10.2010, 08.10.2010, 14.10.2010, 12.10.2010, 22.10.2010
and 21.10.2010 issued by the District Education Officers,
Durg, Baloda Bazar, Dhamtari, Bilaspur, Raigarh, Kabeerdham,
Janjgir-Champa and Mahasamund, respectively, are as under :
District Durg
"dk;kZy; ftyk f'k{kk vf/kdkjh] csesrjk] ftyk nqxZ ,N-x-+
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fnukad 27-10-10
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2008 ,oa fnukad 29 ebZ 2010 }kjk N-x- jkti= ,vlk/kkj.k+ esa
izdkf'kr la'kks/ku fu;e rFkk lapkyd] yksd f'k{k.k lapkyuky;
N-x- jk;iqj ds Kki Oekad LFkk-&3@iz-ik-
@fu;qfDr@2010@533@jk;iqj fnukad 20-9-2010 ds vuqlkj iz/kku
ikBd izkFkfed 'kkyk ds inksa ij HkrhZ gsrq vkosnu i= fnukad
20-11-2010 rd vkeaf=r fd;s tkrs gSaA fjDr in dk fooj.k
fuEukuqlkj gSA
iz/kku ikBd izkFkfed 'kkyk vkj{k.k pkVZ
O- vukjf{kr vuqlwfpr vuqlwfpr vU; ;ksx
tkfr tutkfr fiNM+kox
Z
1 282 61 61 66 470
1-1 izR;sd izoxZ esa efgykvksa dks 30 izfr'kr] fu%'kDr dks
6 izfr'kr ,oa Hkw-iw- lSfud dks 10 izfr'kr gkWfjts.Vy
vkj{k.k dk ykHk 'kklu ds fu;ekuqlkj fn;k tkosxkA
1-2 fjDr inksa dh la[;k ?kV&c<+ ldrh gSa] ftlds fy;s
dk;kZy; dk fu.kZ; vafre gksxkA
,1+ osrueku :i;s%& iz/kku ikBd izkFkfed 'kkyk gsrq &
osrueku 5000&8000
,2+ vko';d 'kS{kf.kd vgZrk,a%& iz/kku ikBd izkFkfed 'kkyk
gsrq gk;j lsds.Mjh mRrh.kZ ,oa Mh-,M-@ch-,M- izf'k{k.k
vfuok;ZA
,3+ jktLo ftyk nqxZ esa dk;Zjr f'k{kk dehZ dks gh ik=rk
gksxhA
,4+ 07 o"kZ vuqHko izkIr f'k{kk dehZ oxZ&1] f'k{kk dehZ
oxZ&2] ,oa f'k{kk dehZ oxZ&3 dks gh vkosnu i= Hkjus dh
ik=rk gksxhA
,5+ iz'ui= cgqfodYih; 100 vadksa dk gksxk] ftlesa U;wure 40
vad izkIr djuk vfuok;Z gksxkA iz'u i= esa 100 iz'u
gksaxs tks lkekU; Kku@Mh-,M-@ch-,M- izkFkfed 'kkyk
ikB~;Oe ls lacaf/kr gksaxsA
,6+ foHkkxh; HkrhZ gsrq xfBr ijh{kk lfefr ds }kjk lhfer
ijh{kk vk;ksftr dh tkosxhA vH;kfFkZ;ksa }kjk lhfer
ijh{kk esa izkIr vadksa ds vk/kkj ij rS;kj dh xbZ
izkoh.;rk lwph ds izoh.krk Oe esa p;u fd;k tkosxkA
,7+ p;u gsrq vH;FkhZ dh ik=rk@vik=rk ds laca/k esa vafre
fu.kZ; ysus dk vf/kdkj foHkkxh; HkrhZ gsrq xfBr ijh{kk
lfefr dks gksxkA
,8+ p;fur mEehn~okj dks dk;ZHkkj xzg.k djrs le; leLr
izek.ki=ksa dh ewy izfr;ka izLrqr djuk vfuok;Z gksxkA
,9+ ;g fu;qfDr iw.kZr% vLFkk;h gSA p;fur mEehn~okjksa dh
fu;qfDr nks o"kZ dh ifjoh{kk ij dh tkosxhA ifjoh{kk
vof/k lQyrk iwoZd iw.kZ djus ij lsok esa fu;fer fd;k
tkosxkA vU; fLFkfr esa ifjoh{kk vof/k esa o`f) vFkok
lsok lekIr dh dk;Zokgh Hkh fd;k tk ldrk gSA
,10+ vkosnu i= ^^ftyk f'k{kk vf/kdkjh csesrjk^^ ftyk nqxZ N-
x- fiu dksM 491335 ds irs esa HkstsaA
vkosnu i= lk/kkj.k Mkd] iathd`r Mkd] LihM iksLV ls tek
djsaA lh/ks ,oa [kqys vkosnu Lohdkj ugha fd;k tkosxkA
,11+ vkosnu gsrq vafre frfFk 20-11-2010 lk;a 5-30 cts rd
fu/kkZfjr gSA foyac ls izkIr vkosnu vekU; dj fn;k
tkosxkA Mkd foyac gsrq dk;kZy; ftEesnkj ugha gksxkA
,12+ fyQkQs ds ij ^^iz/kku ikBd izkFkfed 'kkyk ds in gsrq
vkosnu^^ fy[kk gksA
,13+ vkosnu i= ds lkFk 5-00 :i;s dk Mkd fVdV fpidk gqvk ,oa
Lo;a dk orZeku irk fy[kk gqvk] 9x4 bap lkbt dk fyQkQk
layXu djsaA
,14+ ijh{kk dh frfFk 28-11-2010 dks fu/kkZfjr fd;k x;k gSA
lgh@&
,ds- lh- dkcjk+
ftyk f'k{kk vf/kdkjh
csesrjk
i`- Oekad@LFkk-02@iz/kku ikBd izkFk-'kk-
HkrhZ@foKkiu@2010@3493@csesrjk] fnukad 27-10-10
izfrfyfi %&
1- lfpo] Ldwy f'k{kk foHkkx ea=ky;] nk dY;k.k flag Hkou
jk;iqj dks lknj lwpukFkZ lEizsf"krA
2- izeq[k lfpo] NRrhlx<+ 'kklu iapk;r ,oa xzkeh.k fodkl
foHkkx ea=ky;] jk;iqj dks lwpukFkZ izsf"krA
3- lapkyd] yksd f'k{k.k lapkyuky; N-x- jk;iqj dks lknj
lwpukFkZ lEizsf"krA
4- lapkyd] iapk;r ,oa lekt lsok lapkyuky; N-x- jk;iqj dks
lknj lwpukFkZA
5- dysDVj nqxZ dks lknj lwpukFkZA
6- eq[; dk;Zikyu vf/kdkjh ftyk iapk;r nqxZA
7- ftyk f'k{kk vf/kdkjh] nqxZ dks lwpukFkZA
8- loZ fodkl[k.M f'k{kk vf/kdkjh ftyk nqxZ dks lwpukFkZA
9- leLr eq[; dk;Zikyu vf/kdkjh] tuin iapk;r csesrjk ftyk
nqxZ dks mijksDrkuqlkj lwpukFkZ ,oa ys[k gS fd mijksDr
foKkiu dks vius dk;kZy; ds lwpuk Qyd ij pLik djsaA
10- d{k fyfid] LFkkuh; dk;kZy; foKkiu dh izfr dks lwpuk iVy
ij pLik djsaA
lgh@&
ftyk f'k{kk vf/kdkjh
csesrjk"
Education District Baloda Bazar
"dk;kZy; ftyk f'k{kk vf/kdkjh] 'kS{kf.kd ftyk
cykSnkcktkj] NRrhlx<+
Oekad@LFkk-3@fo-lh-i-@2010@3189] cykSnkcktkj]
fnukad 27-09-10
iz/kku ikBd 'kkl- izkFk- 'kkyk ,'kS{kf.kd ftyk cykSnkcktkj+
in gsrq foHkkxh; lhfer ijh{kk 2010
N-x- vjktif=r r`rh; Js.kh f'k{kk lsok ,Ldwy Lrj lsok+
HkrhZ rFkk inksUufr fu;e 2008 ,oa lapkyuky; yksd f'k{k.k N-x-
ds i= Oekad@LFkk-3@iz-ik-@fu;qfDr@2010@533] jk;iqj] fnukad
20-09-2010
lanfHkZr fo"k;karxZr 'kS{kf.kd ftyk cykSnkcktkj ,ftyk
jk;iqj+ esa iz/kku ikBd 'kkldh; izkFkfed 'kkyk ds in ij
inksUufr gsrq foHkkxh; lhfer ijh{kk vk;ksftr fd;k tk jgk gS]
vr% bPNqd mEehn~okj tks jk;iqj jktLo ftys ds Ldwyksa esa
iapk;r foHkkx rFkk uxjh; iz'kklu o fodkl foHkkx }kjk
f'k{kkdehZ oxZ 01] f'k{kkdehZ oxZ 02 ,oa f'k{kkdehZ oxZ 03
ds in ij inLFk gS] ,sls f'k{kkdehZ fnukad 30-09-2010 dh
fLFkfr esa 07 o"kZ dk vuqHko gks] Mh-,M-@ch-,M- izf'kf{kr
gks] foHkkxh; lhfer ijh{kk esa lfEefyr gks ldasxs] vr,o
v/khuLFk f'k{kkdfeZ;ksa dks voxr djkus dk d"V djsa]
2- mDr foHkkxh; lhfer ijh{kk esa 40 izfr'kr vad izkIr djuk
vfuok;Z gS] ,ikB~;Oe layXu gS+ mRrh.kZ djus okys
ijh{kkfFkZ;ksa dk ijh{kk ifj.kke izkoh.; lwph ds vk/kkj
ij 'kklu }kjk fu/kkZfjr vkj{k.k ds vuqlkj dqy 580 fjDr
in ij mi;qDr ik, tkus ij gh 'kSf{kd ftyk cykSnkcktkj ds
'kkldh; izkFkfed 'kkyk esa inksUufr nh tk;sxh] mijksDr
fjDr inksa esa deh@o`f) gks ldrh gSA
3- ijh{kk esa lfEefyr gksus ds fy;s vkosnu i= dk fu/kkZfjr
QkeZ layXu gS] vkosnu i= fu/kkZfjr izi= esa
,vfHkizekf.kr nks QksVks lfgr+ iathd`r Mkd@LihM iksLV
;k dk;kZy; izeq[k ds ek/;e ls bl dk;kZy; dks vkosnu
izkIr gksus dh vafre frfFk 18-10-2010 'kke 05-00 cts rd
izkIr gks tkuk pkfg,- foKfIr tkjh gksus dh frfF ds iwoZ
ds rFkk vafre frfFk ds vkosnuksa ij fdlh Hkh fLFkfr esa
fopkj ,oa i=kpkj ugha fd;k tk,xk- foHkkxh; lhfer ijh{kk
'kSf{kd ftyk eq[;ky; cykSnkcktkj esa gksxh] izos'k i=
in fLFkfr fodkl[k.M f'k{kk vf/kdkjh dk;kZy; ls izkIr dj
ldsaxsA
lgk;d lapkyd ftyk f'k{kk vf/kdkjh
cykSnkcktkj"
District Dhamtari
"dk;kZy;] ftyk f'k{kk vf/kdkjh] /kerjh ,N0 x0+
foKkiu
dzekad@LFkk-3@iz-ik-izk-'kk-HkrhZ@foKkiu@2010@4639
@/kerjh] fnukad % 29-10-10
N-x-'kklu] Ldwy f'k{kk foHkkx] ea=ky;] nk dY;k.k flag
Hkou] jk;iqj] fnukad 03 flrEcj 2008 }kjk N-x- jkti=
,vlk/kkj.k+ fnukad 03 flrEcj 2008 esa izdkf'kr N-x- Ldwy
vjktif=r ,dk;Zikfyd rFkk f'k{kd oxZ+ HkrhZ rFkk inksUufr
fu;e 2008 ,oa N-x- 'kklu] Ldwy f'k{kk foHkkx] ea=ky;] nk
dY;k.k flag Hkou] jk;iqj] fnukad 29 ebZ 2010 }kjk N-x- jkti=
,vlk/kkj.k+ izdkf'kr N-x- Ldwy vjktif=r r`rh; Js.kh lsok
,Ldwy Lrj lsok+ rFkk lapkyd] yksd f'k{k.k lapkyuky; N-x-
jk;iqj ds Kki dzekad LFkk-3@iz-ik-@fu;qfDr@2010@533@jk;iqj]
fnukad 20-09-2010 ds vuqlkj iz/kku ikBd izkFkfed 'kkyk ds
inksa ij HkrhZ gsrq vkosnu i= vkeaf=r fd;s tkrs gSaA fjDr in
dk fooj.k fuEukuqlkj gS%&
iz/kku ikBd izkFkfed 'kkyk vkj{k.k pkVZ
vukjf{kr vuqlwfpr vuqlwfpr vU; fiNM+k ;ksx
tkfr tutkfr oxZ
68 20 26 19 133
01@ izR;sd izoxksZsa esa efgyk dks 30 izfr'kr] fu%'kDr dks
6 izfr'kr ,oa Hkw-iw-lSfud dks 10 izfr'kr gkWfjts.Vy
vkj{k.k dk ykHk 'kklu ds fu;ekuqlkj fn;k tkosxkA
02@ fjDr inksa dh la[;k ?kV&c<+ ldrh gS] ftlds fy, dk;kZy;
dk fu.kZ; vafre gksxkA
foHkkxh; fu;e ,oa 'krsZa %&
,01+ osrueku :i;s %& iz/kku ikBd izkFkfed 'kkyk gsrq osrueku
5000&8000@&
,02+ ik=rk dh 'krsZa %&
,i) vko';d 'kS{kf.kd vgZrk,a %& iz/kku ikBd izkFkfed
'kkyk gsrq gk;j lsds.Mjh mRrh.kZ ,oa Mh-,M@ch-,M-
izf'k{k.k vfuok;Z gSA
(ii) jktLo ftyk /kerjh esa dk;Zjr f'k{kk dehZ dks
gh ik=rk gksxhA
(iii) 07 o"kZ vuqHko izkIr f'k{kk dehZ oxZ 01] 02
,oa 03 dks gh ik=rk gksxhA
(iv) iz'u i= cgqfodYih; 300 vadksa dk gksxk] ftlesa
U;wure 40% vad izkIr djuk vfuok;Z gksxkA iz'u i=
esa 150 iz'u gksaxs] izR;sd iz'u 02 vadksa dk
gksxk] tks fu/kkZfjr ikBzdze ls lacaf/kr gksaxsaA
,03+ ikB~;dze %&
,i) izf'k{k.k & ,dEI;wVj] xf.kr] Hkk"kk] dyk]
`'kkyk ,oa leqnk;] f'k{kkdze ,oa f'k{kk 'kkL=] cky
fodkl ,oa fl[kkuk+
(ii) 'kSf{kd vfHk;qfDr & ,f'k{kk ls lacaf/kr 'kSf{kd
vfHk:fp] ;kstukvksa ls lacaf/kr] jsMdzkl] bdks
Dyc] ,u-lh-lh-+
(iii) lkekU; Kku & ,jk"V&h;&varjkZ"V&h;] jkT; ,oa
ftyk Lrjh; le lkef;d ?kVukdze] [ksy] laLd`fr]
i;ZVu] ,afrgkfld] jktuSfrd] HkkSxksfyd ,oa
vkfFkZd+
,04+ HkrhZ dk rjhdk %&
,i) foHkkxh; HkrhZ gsrq xfBr ijh{kk lfefr ds }kjk
lhfer ijh{kk vk;ksftr dh tkosxhA vH;fFkZ;ksa }kjk
lhfer ijh{kk esa izkIr vadksa ds vk/kkj ij rS;kj
dh xbZ izfo.krk dze esa p;u fd;k tkosxkA
(ii) p;u gsrq vH;FkhZ dh ik=rk@vik=rk ds laca/k esa
vafre fu.kZ; ysus dk vf/kdkj foHkkxh; HkrhZ gsrq
xfBr ijh{kk lfefr dks gksxkA
(iii) p;fur mEehnokj dks dk;ZHkkj xzg.k djrs le;
leLr izek.k i=ksa dh ewy izfr;ka izLrqr djuk
vfuok;Z gksxkA
(iv) ;g fu;qfDr iw.kZr% vLFkk;h gS] p;fur mEehnokjksa
dh fu;qfDr nks o"kZ dh ifjoh{kk ij dh tkosxhA
ifjoh{kk vof/k lQyrk iwoZd iw.kZ djus ij lsok esa
fu;fer fd;k tkosxkA vU; fLFkfr esa ifjoh{kk vof/k
esa o`f) vFkok lsok lekIr dh dk;Zokgh Hkh fd;k tk
ldrk gSA
,05+ vkosnu i= tek djus dh fof/k %&
,i) vkosnu i= ftyk f'k{kk vf/kdkjh /kerjh] ftyk&
/kerjh ,N-x-+ fiu dksM 493733 ds irs ij HkstsaA
vkosnu i= lk/kkj.k Mkd] iathd`r Mkd] LihM iksLV ls
tek djsaA lh/ks ,oa [kqys vkosnu i= Lohdkj ugha
fd;k tkosxkA
(ii) vkosnu gsrq vafre frfFk 20-11-2010 dk;Zdkyhu le;
lk;a 05%30 rd fu/kkZfjr gSA foyac ls izkIr vkosnu
vekU; dj fn;k tkosxkA Mkd foyac gsrq dk;kZy;
ftEesnkj ugha gksxkA
(iii) fyQkQs ds ij ^^iz/kku ikBd izkFkfed 'kkyk^^
ds in gsrq vkosnu fy[kk gksA
(iv) vkosnu i= ds lkFk 5-00 :i;s dk Mkd fVdV fpidk gqvk
,oa Lo;a dk orZeku irk fy[kk gqvk 9x4 bap lkbt dk
fyQkQk layXu djsaA
(v) fu;ksDrk vf/kdkjh dk vukifRr izek.k i= izLrqr djuk
gksxkA vukifRr izek.k i= ds vHkko esa vkosnu vekU;
dj fn;k tkosxkA
,,p-vkj-lkse-+
ftyk&f'k{kk vf/kdkjh
/kerjh ,N0 x0+"
District Bilaspur
"dk;kZy; ftyk f'k{kk vf/kdkjh] fcykliqj N-x-
Kki dza-@6199@LFkk-03@iz-ik-izk-`kk-@2010
fcykliqj] fnukad 8@10@10
NRrhlx<+ `kklu Ldwy f'k{kk jkti= lsok HkrhZ@inksUufr
fu;e&2008 ,oa N-x- vjktif=r lsok HkrhZ fu;e 2008 ,oa
lapkyuky; N-x- jk;iqj ds i= dz-@LFkk-03@iz-ik-izk-`kk-
@fu;qfDr@2010@533 jk;iqj] fnukad 20-9-2010 ds vuqlkj iz/kku
ikBd izkFkfed `kkyk ds inksa dh vkiwfrZ gsrq fuEufyf[kr fjDr
inksa dks foHkkxh; lhfer ijh{kk ds ek/;e ls fu;fer
f'k{kkdehZ oxZ 01] 02 ,oa 03 ls Hkjk tkuk gSA
fjDr inksa dk fooj.k ,osrueku :- 5000&8000@ ,osrueku cSaM
9300&34800+ xzsM is 4200@&
vukjf{kr vuqlwfpr tkfr vuqlwfpr tu ;ksx
tkfr
551 144 207 902
Vhi%& 1- fjfDr;ksa dk de ;k vf/kd gksuk laHkkfor gSA
2- vkosnudrkZ vkosnu i= dk izk:i ftyk dk;kZy; ,oa
lacaf/kr fo-[ka-f'k-vf/k-dk;kZ- ls izkIr djsaA
1- ;ksX;rk %& ,sls f'k{kkdehZ oxZ 01] 02 ,oa 03 izk- `kk-
iz/kku ikBd ds in gsrq vkosnu dj jgs gSaA mlds ikl de&ls&de
gk;j lsds.Mjh izek.k i= ,oa ch-,M-@ch-Vh-vkbZ-@Mh-,M- gksuk
vfuok;Z gSA lkFk gh f'k{kkdehZ in ij 07 o"kZ dk vuqHko gksuk
vko';d gSA bl ijh{kk esa fcykliqj jktLo ftys dh Ldwyksa esa
iapk;r foHkkx ,oa uxjh; iz'kklu o fodkl foHkkx esa dk;Zjr~
f'k{kkdehZ oxZ 01] 02 ,oa 03 ds in ij inLFk gSA ,sls
f'k{kkdehZ `kkfey gks ldrs gSaA p;u gksus ij ftys ds fdlh
Hkh izkFkfed `kkyk esa inkadu fd;k tk ldsxkA
2- ijh{kk laca/kh tkudkjh %&
1- vkosndksa ds p;u gsrq ftyk f'k{kk vf/kdkjh }kjk fyf[kr
foHkkxh; lhfer ijh{kk yh tkosxhA
2- iz'u i= cgqfodYih; 100 vadksa dk gksxk] ftlesa U;wure
35 vad izkIr djuk vfuok;Z gksxkA iz'u i= esa 100 iz'u
gksaxs tks lkekU; Kku@Mh-,M-@ch-,M-@izkFkfed `kkyk@rkfdZd
ikB~;dze ls lacaf/kr gksaxsaA
3- lacaf/kr f'k{kdksa dk p;u izoh.; lwph ds vk/kkj ij
fd;k tkosxkA
4- ijh{kkFkhZ ijh{kk d{k esa ,p-ih- isafly dk gh mi;ksx
djaasA
5- eksckbZy o dsydqysVj ijh{kk d{k esa ys tkuk iw.kZr%
fu"ks/k jgsxkA
6- vkosnd }kjk vkosnu i= lacaf/kr fodkl[k.M f'k{kk
vf/kdkjh dk;kZy; esa fnukad 18-10-2010 rd tek dj ldsaxsA
7- fu/kkZfjr mDr frfFk ds i'pkr~ vkosnu i= Lohdkj ugha
fd;s tkosaxsA
8- ijh{kk fnukad 29-10-2010 ,fnu & `kqdzokj le; nksigj
2%00 ls 4-00 cts+ dks vk;ksftr gSA izos'k i= fnukad 26-10-
2010 rd lacaf/kr fodkl[k.M dk;kZy; ls izkIr dj ldsaxsA
izos'k i= ugha feyus ij ijh{kkFkhZ ijh{kk dsUnz esa
dsanzk/;{k dks ikorh dh izfr fn[kkdj muds vuqefr ls
ijh{kk esa lfEefyr gks ldrs gSaA
ftyk f'k{kk vf/kdkjh
ftyk & fcykliqj N-x-"
District Raigarh
"dk;kZy; ftyk f'k{kk vf/kdkjh] jk;x<+ ,N-x-+
Kkiu Oekad 4106@LFkk-02@iz-ik-izk-'kkyk@2010] jk;x<+]
fnukad 14-10-10
N-x- 'kklu Ldwy f'k{kk jkti= lsok Hkjrh@inksUufr fu;e
2008 ,oa N-x- vjktif=r lsok Hkjrh fu;e 2008 ,oa lapkyuky; N-
x- jk;iqj ds i= Oekad@LFkk-03@iz-ik-izk-'kkyk@fu;qfDr@
2010@533 jk;iqj fnukad 20-9-2010 ds vuqlkj iz/kku ikBd
izkFkfed 'kkyk ds inksa dh vkiwfrZ gsrq fuEufyf[kr fjDr
inksa dks foHkkxh; lhfer ijh{kk ds ek/;e ls fu;fer
f'k{kkdehZ oxZ 01] 02 ,oa 03 ls Hkjk tkuk gSA
fjDr inksa dk fooj.k ,osrueku :i;s 5000&8000@& osrueku
cSaM 9300&34800+ xszM esa 4200@&
vukjf{kr vuqlwfpr tkfr vuqlwfpr ;ksx
tutkfr
343 89 128 560
Vhi%
01- fjfDr;ksa dk de ;k vf/kd gksuk laHkkfor gSA
02- vkosnudrkZ vkosnu i= dk izk:i ftyk dk;kZy; ,oa lacaf/kr
fo-[ka-f'k-vf/k-dk;kZ- ls izkIr djsaA
;ksX;rk%&
,sls fu;fer f'k{kkdehZ oxZ 01] 02 ,oa 03 izk-'kk-
iz/kku ikBd ds in gsrq vkosnu dj jgs gSa tks de ls de gk;j
lsdsaMjh izek.k i= ,oa ch-,M-@ch-Vh-vkbZ-@Mh-,M- dh ;ksX;rk
j[krs gSaA lkFk gh f'k{kkdehZ in ij ,fcuk cszd ds+ 07 o"kZ
dk vuqHko gksuk vko';d gSA bl ijh{kk esa jk;x<+ jktLo ftys
dh Ldwyksa esa iapk;r foHkkx ,oa uxjh; iz'kklu o fodkl
foHkkx esa dk;Zjr f'k{kkdehZ oxZ 01] 02 ,oa 03 ds in ij
inLFk gSa] os 'kkfey gks ldrs gSaA p;u gksus ij ftys ds fdlh
Hkh izkFkfed 'kkyk esa inkadu fd;k tk ldsxkA
ijh{kk laca/kh tkudkjh&
01- vkosndksa ds p;u gsrq ftyk f'k{kk vf/kdkjh }kjk fyf[kr
foHkkxh; lhfer ijh{kk yh tkosxhA
02- iz'u i= cgqfodYih; 100 vadksa dk gksxk] ftlesa U;wure
40 vad izkIr djuk vfuok;Z gksxkA iz'u i= esa 100 iz'u
gksaxs] izR;sd iz'u 01 vad dk gksxkA
03- lacaf/kr f'k{kdksa dk p;u izkoh.; lwph ds vk/kkj ij
fd;k tkosxkA
04- eksckbZy o dSYdqysVj ijh{kk d{kk esa ys tkuk iw.kZr%
fu"ks/k jgsxkA
05- vkosnu i= ds fu/kkZfjr izk:i ds lkFk gk;j
lsds.Mjh@Lukrd@LukrdksRrj dh vadlwph] izf'k{k.k ds
izek.k i=] tkfr izek.k i= ,vkjf{kr oxZ ds fy;s+
f'k{kkdehZ in ij fu;qfDr vkns'k dh lR;kfir Nk;kizfr
layXu djsaA
06- vkosnd }kjk vkosnu i= ftyk f'k{kk vf/kdkjh dk;kZy; esa
iathd`r Mkd] LihM iksLV] Lo;a ;k dk;kZy; izeq[k ds
ek/;e ls fu/kkZfjr izk:i ,vfHkizekf.kr QksVks lfgr+ esa
fnukad 25@10@2010 'kke 5-00 cts rd tek djuk vfuok;Z
gksxkA fu/kkZfjr mDr frfFk ds i'pkr vkosnu i= Lohdkj
ugha fd;s tk;saxsA
07- ijh{kk fnukad 31-10-2010 ,ajfookj+ lqcg 10-00 cts dks
vk;ksftr gSA izos'k i= o ikorh lqjf{kr j[kh tkosA
ijh{kkFkhZ ijh{kk dsanz esa dsanzk/;{k dh ikorh dh izfr
vFkok izos'k i= fn[kkdj muds vuqefr ls ijh{kk esa
lfEefyr gks ldrs gSaA
ftyk f'k{kk vf/kdkjh
ftyk jk;x<+ ,N-x-+"
District Kabeerdham
"dk;kZy; ftyk f'k{kk vf/kdkjh dchj/kke ,N-x-+
Oekad@LFkk-3@iz-ik-izkFk-'kk- inksUufr@2010@2536] dchj/kke]
fnukad 12-10-2010
N-x- 'kklu Ldwy f'k{kk jkti= lsok HkrhZ@inksUufr fu;e
2008 rFkk N-x- vjktif=r r`rh; Js.kh f'k{kk lsok ,Ldwy Lrj
lsok+ HkrhZ rFkk inksUufr fu;e 2008 ,oa lapkyuky; yksd
f'k{k.k N-x- ds i= Oekad LFkk-&3@iz-ik-izk-'kk-
@fu;qfDr@2010@533@jk;iqj fnukad 20-9-2010 ds vuqlkj ftyk
dchj/kke ds fy;s iz/kku ikBd izkFkfed 'kkyk ds inksa ij
inksUufr gsrq fuEufyf[kr inksa dks foHkkxh; lhfer ijh{kk ds
ek/;e ls dchj/kke ftys ds Ldwyksa esa iapk;r foHkkx ,oa
uxjh; iz'kklu o fodkl foHkkx esa inLFk f'k{kk dehZ oxZ 01]
02 ,oa 03 ds in ij fnukad 30-09-2010 dh fLFkfr esa ftUgsa 07
o"kZ dk vuqHko gks rFkk Mh-,M@ch-,M@ch-Vh-vkbZ izf'kf{kr
gks] vkosnu i= vkeaf=r fd;s tkrs gSaA p;u gksus ij ftys ds
fdlh Hkh fjDr izkFkfed 'kkyk esa iz-ik- ds fjDr inksa ij
'kklu }kjk fu/kkZfjr vkj{k.k ds vuqlkj inkadu fd;k tk ldsxkA
inksa dk fooj.k fuEukuqlkj gS%&
vukjf{kr vuqlwfpr vuqlwfpr ;ksx
tkfr tutkfr
443 116 167 726
1- fjfDr;ksa dk de ;k vf/kd gksuk laHkkfor gSA
2- vkosnudrkZ vkosnu i= dk izk:i lacaf/kr fodkl [kaM
f'k{kk vf/kdkjh dk;kZy; ls izkIr djsaA
3- vkosnd ds p;u gsrq ftyk f'k{kk vf/kdkjh }kjk fyf[kr
ijh{kk foHkkxh; lhfer ijh{kk }kjk yh tkosxhA
4- iz'u i= cgqfodYih; 100 vadksa dk gksxk ftlesa U;wure 35
vad izkIr djuk vfuok;Z gksxkA iz'u i= lkekU;
Kku@izf'k{k.k@'kS{kf.kd vuqHko@lkekU; foKku@lkekftd
foKku@vFkZ'kkL=@le&lkef;d ?kVukOe@[ksy@N-x-@ns'k&fons'k
ls lacaf/kr iz'u@izkFkfed 'kkyk@[email protected]@vaxszth
ikB~;Oe ls lacaf/kr gksaxsA ijh{kkFkhZ ijh{kk d{k esa
uhyh@dkyh L;kgh dk MkV isu gh mi;ksx dj ldrs gSaA
5- lacaf/kr f'k{kdksa dk p;u izkoh.; lwph ds vk/kkj ij
fd;k tkosxkA
6- vkosnd }kjk vkosnu i= lacaf/kr fodkl [kaM f'k{kk
vf/kdkjh dk;kZy; esa fnukad 30@10@2010 rd jftLVMZ Mkd
ds ek/;e ls tek dj ldasxsA fu/kkZfjr frfFk i'pkr izkIr
vkosnu i= Lohdkj ugha fd;s tkosaxs rFkk bl laca/k esa
fdlh Hkh fLFkfr esa fopkj ,oa i=kpkj ugha fd;k tkosxkA
viw.kZ ,oa xyr tkudkjh fn;s tkus okys vkosnu i= fcuk
iwoZ lwpuk ds fujLr dj nh tkosxhA
7- izos'k i= lacaf/kr fodkl [kaM f'k{kk vf/kdkjh dk;kZy;
ls izkIr dj ldsaxsA izos'k i= xqe gksus dh fLFkfr esa
ijh{kkFkhZ ijh{kk dsUnz esa dsUnzk/;{k dks vkosnu dh
ikorh dh izfr fn[kkdj muds vuqefr ls ijh{kk esa lfEefyr
gks ldrs gSaA
8- vkosnd ijh{kkFkhZ ds fo:) dksbZ foHkkxh; tkap yafcr
ugha gksuk pkfg;s ;k lsok ls fuyafcr ;k dksbZ U;k;ky;hu
izdj.k yafcr ugh gksuk pkfg,A
9- ijh{kk frfFk dh lwpuk vyx ls nh tkosxhA
lgh@&
ftyk f'k{kk vf/kdkjh
dchj/kke"
District Janjgir-Champa
"dk;kZy; ftyk f'k{kk vf/kdkjh tkatxhj & pkaik ,N-x-+
iqjkuk dysDVksjsV] Lokeh foosdkuan ekxZ esu jksM tkatxhj]
ftyk&tkatxhj&pkaik ,N-x-+ nwjHkk"k ,oa QSDl dz- 07817223391
Kki dz-@4264@LFkk-03@iz-ik-izk-`kk-@2010 tkatxhj]
fnukad 22-10-2010
NRrhlx<+ `kklu Ldwy f'k{kk jkti= lsok HkrhZ@inksUufr
fu;e&2008 ,oa N-x-vjktif=r lsok HkrhZ fu;e&2008 ,oa
lapkyuky; N-x- jk;iqj ds i= dz@LFkk-03@iz-ik-izk-`kk-
@fu;qfDr@2010@533@jk;iqj] fnukad 20-09-2010 ds
vuqlkj iz/kku ikBd izkFkfed `kkyk ds inksa dh vkiwfrZ gsrq
fuEufyf[kr fjDr inksa dk foHkkxh; lhfer ijh{kk ds ek/;e ls
fu;fer f'k{kkdehZ oxZ 01] 02 ,oa 03 ls Hkjk tkuk gSA
fjDr inksa dk fooj.k ,osrueku :- 5000&8000@,osrueku cSaM
9300&34800+ xzsM is 4200@
vukjf{kr vuqlwfpr tkfr vuqlwfpr tu ;ksx
tkfr
500 134 185 819
Vhi%&1- fjfDr;ksa dk de ;k vf/kd gksuk laHkkfor gSA
2- vkosnudrkZ vkosnu i= dk izk:Ik ftyk dk;kZy; ,oa
lacaf/kr fo-[ka-f'k-vf/k-dk;kZy; ls izkIr djsaA
;ksX;rk %& f'k{kkdehZ oxZ 01] 02] ,oa 03 izk-`kk-iz/kku ikBd
ds in gsrq vkosnu dj ldrs gSaA vkosnd dks U;wure
gk;j lsds.Mjh izek.k i= ,oa ch-,M-@ch-Vh-vkbZ-@Mh-,M-
mRrh.kZ gksuk vfuok;Z gSA lkFk gh f'k{kkdehZ in ij
fu;fer 07 o"kZ dk vuqHko gksuk vko';d gSA bl ijh{kk
esa tkatxhj jktLo ftys dh Ldwyksa esa iapk;r foHkkx
,oa uxjh; iz'kklu o fodkl foHkkx esa dk;Zjr
f'k{kkdehZ oxZ 01] 02 ,oa 03 lfEefyr gks ldsaxsA p;u
gksus ij ftys ds fdlh Hkh izkFkfed `kkyk esa inkadu
fd;k tk ldsxkA
ijh{kk laca/kh tkudkjh %&
1- vkosndksa ds p;u gsrq ftyk f'k{kk vf/kdkjh }kjk fyf[kr
foHkkxh; lhfer ijh{kk yh tkosxhA
2- iz'u i= cgqfodYih; 100 vadksa dk gksxk] ftlesa U;wure
40 vad izkIr djuk vfuok;Z gksxkA
3- iz'u i= esa 100 iz'u gksaxs tks lkekU; Kku@Mh-,M-@ch-,M-
@izkFkfed `kkyk@rkfdZd ikB~;dze ls lacaf/kr gksaxsA lacaf/kr
f'k{kdksa dk p;u izkoh.; lwph ds vk/kkj ij fd;k tkosxkA
4- ijh{kkFkhZ ijh{kk d{k esa ,p-ch- isafly dk gh iz;ksx
djsaA
5- eksckbZy o dSYdqysVj ijh{kk d{k esa iw.kZr% oftZr
jgsaxsA
6- vkosnd viuk vkosnu i= lacaf/kr fodkl[k.M f'k{kk
vf/kdkjh dk;kZy; esa fnukad 11-11-2010 rd dk;kZy;hu vof/k
esa tek dj ldsaxsA
7- fu/kkZfjr frfFk ds i'pkr~ vkosnu i= Lohdkj ugha fd;s
tk;saxsA
8- ijh{kk fnukad 28-11-2010 dks ,fnu jfookj le; nksigj
12%00 cts ls 2%00 cts rd+ vk;ksftr gSA izos'k i= fnukad 27-
11-2010 rd lacaf/kr fodkl[k.M dk;kZy; ls izkIr dj ldsaxsA
izos'k i= ugha feyus ij ijh{kkFkhZ ijh{kk dsUnz esa
dsUnzk/;{k dks ikorh fn[kkdj mudh vuqefr ls ijh{kk esa
lfEefyr gks ldrs gSaA
9- vkosnd ds vkosnu i= eq-dk-vf/k- ftyk iapk;r@tuin iapk;r
}kjk izekf.kr gksuk vko';d gSA
10- ijh{kk esa vuqfpr lk/ku ds iz;ksx dk nks"kh ik, tkus ij
lacaf/kr dks inksUufr ls oafpr dj fn;k tk;sxkA
11- vk;ksftr ijh{kk ,oa inksUufr ds laca/k esa foHkkxh;
inksUufr lfefr dk fu.kZ; vafre ekuk tkosxkA
12- ijh{kkFkhZ ijh{kk frfFk esa vius fu/kkZfjr ijh{kk dsUnz
esa izkr% 11%00 cts mifLFkr gksosaxsA
13- vkosnd }kjk vkosnu i= esa nh xbZ tkudkjh xyr gksus ij
mudk p;u vekU; dj fn;k tkosxkA
layXu %& vkosnu i=] ?kks"k.kk ,oa izos'k i= dk izk:iA
ftyk f'k{kk vf/kdkjh
tkatxhj&pkaik"
District Mahasamund
"dk;kZy; ftyk f'k{kk vf/kdkjh egkleqan N-x-
iz/kku ikBd 'kkl- izkFkfed 'kkyk esa foHkkxh; lhfer ijh{kk
2010 gsrq foKkiu
Oekad@ftf'kvf/k-@iz-ik-izkFk-'kk-@foKkiu@2010@690]
egkleqan] fnukad 21-10-2010
NRrhlx<+ 'kklu Ldwy f'k{kk vjktif=r r`rh; Js.kh f'k{kk
lsok HkrhZ fu;e 2008 ,oa lapkyuky; yksd f'k{k.k NRrhlx<+
jk;iqj ds i= Oekad@LFkk-&3@iz-ik-,izkFkfed+@fu;qfDr@
2010@533 jk;iqj fnukad 20-09-2010 ds vuqlkj iz/kku ikBd
izkFkfed 'kkyk ds fjDr inksa dh iwfrZ gsrq fuEufyf[kr fjDr
inksa dks foHkkxh; lhfer ijh{kk ds ek/;e ls fu;fer f'k{kk
dehZ oxZ&1] oxZ&2 ,oa oxZ&3 ls iwfrZ fd;s tkus gsrq foKkiu
tkjh fd;k tkrk gSA
fu;e ,oa 'krsZa
1- egkleqan ftys esa iapk;r foHkkx ,oa uxjh; iz'kklu fodkl
foHkkx esa dk;Zjr fu;fer f'k{kk dehZ oxZ&1] oxZ&2 ,oa
oxZ&3 gh ijh{kk esa lfEefyr gksus gsrq ik= gksaxsA
2- f'k{kk dehZ ds in ij fnukad 31@10@2010 dh fLFkfr esa 07
,lkr+ o"kZ dh lsok dk vuqHko j[krs gksa] ijh{kk esa
lfEefyr gksus gsrq ik= gksaxsA
3- gk;j lsdsaMjh@Lukrd@LukrdksRrj ijh{kk mRrh.kZ ,oa ch,M-
@chVhvkbZ-@Mh,M- izf'kf{kr gh ijh{kk esa lfEefyr gksus
gsrq ik= gksaxsA
4- viw.kZ] vLi"V ,oa =qfV iw.kZ vkosnu vekU; dj fn;s
tk;saxs rFkk bl laca/k esa mEehn~okj dks i`Fkd ls lwpuk
ugha nh tk;sxhA
5- foKkiu esa of.kZr inksa dh la[;k esa deh ;k o`f) gks
ldrh gSA
6- ijh{kk esa mRrh.kZ gksus ds fy;s U;wure 40 vad izkIr
djuk vfuok;Z gSA mRrh.kZ djus okys ijh{kkfFkZ;ksa dh
vgZrk ijh{kk ifj.kke izkoh.;rk ds vk/kkj ij oxZokj lwph
rS;kj dj p;u fd;k tk;sxkA
7- vkosnd viuh vgZrk dh tkap Lo;a dj ysa rFkk foKkfir in
ds fy;s fu/kkZfjr vgZrk ,oa 'krZsa iw.kZ djus ij gh
vkosnu i= HksatsaA vkosnu esa fdlh Hkh Lrj ij =`fViw.kZ
tkudkjh ik;s tkus ij mudk vkosnu i= fujLr dj mudh
mEehn~okjh lekIr dh tk ldsxhA
8- eksckbZy o dsYdqysVj ,oa xSj oftZr lkexzh
ijh{kkfFkZ;ksa dks ijh{kk d{k esa ys tkuk iw.kZr%
fu"ks/k jgsxkA
9- ijh{kk gsrq vad fu/kkZj.k
01- iz'u i= dqy 100 vadksa dk gksxkA
02- iz'u i= esa dqy 100 oLrqfu"B iz'u iwNs tk;saxs]
izR;sd iz'u 01 ,,d+ vad dk gksxkA
10- ikB~;Oe
01- izf'k{k.k & ,dEI;wVj] xf.kr] Hkk"kk] dyk
'kkyk ,oa leqnk; f'k{kkOe ,oa
f'k{kk 'kkL= vf/kxe izfO;k] cky
dsfUnzr f'k{kk] cky fodkl+
02- 'kSf{kd vfHk;qfDr & ,fgUnh] xf.kr] foKku] lkekftd
foKku f'k{kk ls lacaf/kr
'kSf{kd vfHk:fp ;kstukvksa ls lacaf/kr]
jsMOkl] bdks Dyc] ,u-lh-lh-+
03- lkekU; Kku & ,jk"V&h;] varjkZ"V&h;] jkT;
,oa ftyk Lrjh; lelkef;d
?kVukOe] [ksy laLd`fr] i;ZVu
,sfrgkfld jktuSfrd] HkkSxksfyd ,oa vkfFkZd+
11- ijh{kk ds nkSjku vuqifLFkr jgus okys vkosndksa dks p;u
ds fy;s vik= ekuk tk;sxkA
12- inuke& iz/kku ikBd izkFkfed 'kkykA
13- dqy fjDr in& 750 ftlesa vkj{k.k fuEukuqlkj gS&
dqy in vukjf{kr vuqlwfpr vuqlwfpr
tkfr tutkfr
750 457 120 173
14- vkosnu i= fu/kkZfjr izi= esa lacaf/kr fodkl [kaM f'k{kk
vf/kdkjh@izkpk;Z ls izekf.kr djokdj lacaf/kr fodkl [kaM
f'k{kk vf/kdkjh dk;kZy; esa fnukad 11@11@2010 rd
dk;kZy;hu le; esa tek djuk vfuok;Z gksxkA
15- fodkl [kaM f'k{kk vf/kdkjh }kjk izkIr vkosnu i=kssa dks
lwph ,oa lh-Mh- lfgr fnukad 16@11@2010 dks la/;k 5-00
cts rd ftyk f'k{kk dk;kZy; egkleqn esa vfuok;Zrk tek
djuk gksxkA le;kof/k ds i'pkr dksbZ Hkh vkosnu Lohdk;Z
ugha gksxkA
16- ijh{kk fnukad 28@11@2010 fnu jfookj dks 11-00 ls 1-00
cts rd ftyk eq[;ky; ds fu/kkZfjr ijh{kk dsUnzksa ls
vk;ksftr dh tkosxhA
17- vkosnu i= dk izk:i] ftyk f'k{kk dk;kZy;@fodkl [kaM
f'k{kk dk;kZy; ls izkIr fd;k tk ldrk gSA
lgh@&
ftyk f'k{kk vf/kdkjh
egkleqan] N-x-"
19. The Chhattisgarh Civil Services (General Conditions of
Service) Recruitment Rules, 1967, in addition to the Rules,
2008 are also applicable, in case of appointment of the Head
Master, Primary School. The M.P./C.G. Civil Services
(Reservation in Promotion and Limits on the Extent of Zone
of Consideration) Rules, 1997 (for short `the Reservation
Rules, 1997'), which clearly provides for reservation in
promotion to the Government Servants belonging to the
scheduled castes and scheduled tribes, is also applicable in
case of appointment of Head Masters on promotion.
20. Rule 3 of the Rules, 1997 reads as under:
"Rule 3 - Reservation in Promotion. -
Reservation in Promotion to the Government
Servants belonging to the Scheduled Castes
and the Scheduled Tribes shall be as under
:-
(i) Where the fit list is to be
prepared on the basis of seniority
subject to fitness :-
For For
Schedule Schedule
d Castes d Tribes
(1) (2) (3)
1. Promotion to class II 15 23
posts, promotion within percent percent
class II posts and
promotion from Class II to
class I and promotion in
class I posts
2. Promotion to class III 16 23
posts, or promotion within percent percent
class III posts and
promotion Within class IV
posts.
(ii) Where the fit list is to be
prepared on the basis of merit-cum-
seniority, -
For For
Schedule Schedule
d Castes d Tribes
(1) (2) (3)
1. Promotion to the lowest 15 23
rank in class I posts and percent percent
promotion to Class II
posts and promotion
within class II posts.
2. Promotion to class III 16 23
posts, or promotion within percent percent
class III posts and
promotion in class IV
posts.
(iii) Reservation in promotion
shall be available in all such
cadres/posts, in which promotion quota is
25 percent or more."
21. The Rules, 2008 are framed by the State Government in
exercise of its power under Article 309 of the Constitution
of India. Rule 4 of the Rules, 2008 provides for
constitution of the service and, as such, the Head Master,
Primary School, Upper Division Teacher, Music Teacher, Tabla
Teacher, Agriculture Teacher, Librarian Higher Pay Scale,
Librarian Low Pay Scale, Assistant Teacher/Assistant Teacher
Science, and P.T.I. Teacher as specified under Schedule I as
per Rule 4 constitute service.
22. Rule 6 of the Rules, 2008 deals with the method of
recruitment i.e. (a) direct recruitment (b) by promotion of
substantive members of Chhattisgarh School Education Service
from a lower cadre to a higher cadre as prescribed in
Schedule IV and (c) by transfer of persons who hold in
substantive or temporary capacity, such posts in such
services, as may be specified in this behalf, which is not
relevant in the present controversy.
23. Schedule IV provides for promotion to the post of Head
Master, Primary School. The feeder cadre is Assistant
Teacher/Assistant Science Teacher having five years teaching
experience in Government/Panchayat school. Thus, the Shiksha
Karmis who are admittedly the employees of Jila Panchayat
under different setup of rules i.e. M.P/C.G. Panchayat
Shiksha Karmi (Recruitment & Conditions of Service) Rules,
1997, Shiksha Karmis appointed under the Chhattisgarh
Municipality Shiksha Karmi (Recruitment & Conditions of
Service) Rules, 1998 and the Chhattisgarh Municipal
Corporation Shiksha Karmi (Recruitment & Conditions of
Service) Rules, 1998, and also under the Chhattisgarh
Panchayat Shiksha Karmi (Recruitment & Conditions of
Services) Rules, 2007 (for short, `the Rules, 2007'), as
pleaded by the learned counsel appearing for the State, can
not form the feeder cadre for promotion to the post of Head
Master, Primary School. They belong to other services.
24. Schedule II of the Rules, 2008 provides that the
recruitment of the Head Master, Primary School, will be by
100% promotion of the members of service and column 6
provides that the post of Head Master will be filled by
Shiksha Karmi Grade I, II and III having seven years
experience, through limited examination by Panchayat and
Urban Administration & Development Department, which has
been modified by notification dated 29.05.2010 whereby the
word `Panchayat and Urban Administration and Development
Department' was deleted and substituted by the word `School
Education Department'. Thus, Shiksha Karmis Grade I, II and
III having seven years experience through limited
examination by School Education Department, may not be
relevant.
25. The advertisement dated 27.09.2010 issued by Education
District, Baloda Bazar provides that only Shiksha Karmis
Grade I, II and III working in the schools of Panchayat and
Urban Administration & Development Department having seven
years of experience with B.Ed/D.Ed training will be eligible
for participating in the selection process of limited
competitive examination. There is no mention of the
requisite qualification of Higher Secondary Pass certificate
and further no provision for reservation under the
Reservation Rules, 1997, which is applicable in case of
promotion in the State of Chhattisgarh.
26. The advertisement dated 29.10.2010 issued by District
Dhamtari provides for Higher Secondary pass certificate and
B.Ed/D.Ed training. However, the advertisement was made
applicable only to those Shiksha Karmis who are posted and
serving in District Dhamtari only. There is a provision of
reservation of 20 seats to scheduled caste, 26 seats to
scheduled tribes and 19 seats for other backward class. In
addition, the horizontal reservation, 30% seats in case of
women, 6% in case of disable persons and 10% in case of ex-
servicemen, has also been provided.
27. The advertisement dated 21.10.2010 issued by District
Mahasamund provides that only the Shiksha Karmis Grade I, II
and III working in the Panchayat and Urban Administration &
Development Department, of District Mahasamund will be
eligible for participation. The requisite qualification
prescribed was Higher Secondary/Graduate/Post Graduate
examination pass and B.Ed/B.T.I./D.Ed trained. There is a
provision for reservation of S.C./S.T. The essential
qualification shown in the advertisement is contrary to the
Rules, 2008.
28. In Janjgir-Champa, the advertisement was issued on
22.10.2010. The new qualification of B.T.I. in addition to
B.Ed/D.Ed has been added. It was also stated that Shiksha
Karmi I, II and III, working in revenue District Janjgir-
Champa, alone would be eligible for participating in the
examination.
29. On 12.10.2010, advertisement was issued by the District
Education Officer, Kabeerdham. In addition to Higher
Secondary pass certificate, B.T.I trained Shiksha Karmis
have also been included in addition to D.Ed/B.Ed trained
Shiksha Karmis. There is no restriction, in respect of
district, for making application.
30. Advertisement was issued on 08.10.2010 in respect of
District Bilaspur. It provides for higher Secondary
Examination certificate. B.Ed/D.Ed and also B.T.I., which is
not mentioned in schedule. This also restricts the choice
for making application by providing that only Shiksha Karmis
working in Bilaspur Revenue District will be eligible for
appearing in the examination. Further, it was provided that
only H.B. pencil could be used during the examination.
31. The advertisement issued by District Durg on 27.10.2010
confines only to the Shiksha Karmis working in Revenue
District Durg.
32. In Raigarh, advertisement was issued on 14.10.2010
which provides that there should be seven years experience
without break, which is not contemplated in the rules and
only those Shiksha Karmis working in the schools of
Panchayat and Urban Administration and Development
Department, would be eligible for participating in the
selection process.
33. On bare perusal of the Rules, 2008 as explained
hereinabove, there is no scope for treating the Shiksha
Karmis as the feeder cadre for appointment to the post of
Head Master, Primary School as prescribed under Rule 6(1)(b)
of the Rules, 2008, that is the promotion to the post of
substantive members of Chhattisgarh School Education
Service. It can be made from a cadre specified in Schedule
IV. In Schedule IV, only Assistant Teacher/Assistant Science
Teacher are eligible for promotion. Though, in Schedule III,
Shiksha Karmi Grade I, II and III having seven years
experience have also been made eligible. They cannot be held
as eligible, as Rule 6 makes it clear that promotion can be
only from lower cadre to a higher cadre as specified in
schedule IV. There is no amendment in Schedule IV which is
the relevant schedule for the purpose of promotion to higher
post. There is no dispute that there cannot be a direct
recruitment to the post of Head Master, Primary School, as
under Schedule II, the post of Head Master can be filled up
by 100% promotion from the members of service and the
Shiksha Karmis Grade I, II and III are not the members of
the service, under the Rules, 2008. Admittedly, they are
appointed under the provisions of M.P/C.G. Panchayat Shiksha
Karmi (Recruitment & Conditions of Service) Rules, 1997,
Chhattisgarh Municipality Shiksha Karmi (Recruitment &
Conditions of Service) Rules, 1998 and the Chhattisgarh
Municipal Corporation Shiksha Karmi (Recruitment &
Conditions of Service) Rules, 1998 and the Rules, 2007, as
has been clarified by the State also in its submission, as
aforestated, that the Shiksha Karmi means only Shiksha Karmi
appointed in accordance with the provisions, as aforestated.
34. The issue asto whether Shiksha Karmi Grade I, II and
III who are not members of service, can form a feeder cadre
for promotion to the post of Head Master, Primary School, as
is evident from Schedule IV came into consideration before
the learned Division Bench of this Court, in Pardeshi Ram
Verma (supra) and other connected writ petitions, while
considering the circular dated 20.09.2010, whereby all the
District Education Officers of the State were directed to
fill in vacant posts of Head Masters by conducting limited
examination of the Shiksha Karmis as provided under the
Rules, 2008. The learned Division Bench of this Court, held
that the post of Head Master Primary School, are to be
filled firstly by 100% promotion of the members of service
i.e. Assistant Teacher/Assistant Teacher Science, and only
after the list of Assistant Teacher of School Education
Department is exhausted, the remaining posts are to be
filled by Shiksha Karmi Grade I, II and III, having seven
years experience, through limited examination. In the said
decision, the learned Division Bench observed as under:
"13. In the instant case,
recruitment on the post of Head
Master Primary School is being made
by a limited examination from
amongst Shiksha Karmi Grade I, II &
III, having 7 years experience as
provided in Schedule II made under
Rule 6 and it is not the case of
promotion of Shiksha Karmis."
35. As it has been held that this is not a case of
promotion, then there is no other method for appointment on
the post of Head Master, Primary School. There cannot be a
direct recruitment on the post of Head Master, Primary
School, from Shiksha Karmi Grade I, II and III also. Under
the Rules, 2008, it is provided that appointment on the post
of Head Master, Primary School, is only by way of 100%
promotion. Thus, all the advertisements holding the limited
examination, not for promotion but for appointment of
Shiksha Karmis Grade I, II and III, having seven years
experience, is contrary to the Rules, 2008 and as such,
unconstitutional and illegal.
36. The Supreme Court, in State of Uttaranchal v. Alok
Sharma & Others4, held that recruitment in Government
service must be carried out in terms of the rules framed
under a statute or the proviso appended to Article 309 of
the Constitution of India. (See: para 15, page 653). (Also
see: Yogesh Kumar & Others v. Govt. of NCT, Delhi &
Others5).
37. The Supreme Court, in State of Bihar & Others v.
Mithilesh Kumar6, observed as under:
"23. While a person may not acquire
an indefeasible right to appointment
merely on the basis of selection, in
the instant case the fact situation
is different since the claim of the
respondent to be appointed had been
negated by a change in policy after
the selection process had begun."
38. It is indisputable that the Shiksha Karmis are the
employees of Jila Panchayat appointed by the Chief Executive
Officer under the provisions of the Chhattisgarh Panchayat
Raj Adhiniyam, 1993. It is a trite law that the Court cannot
direct to make appointment contrary to the rules. (See:
S.Renuka & Others v. State of A.P. & Another7, page 203,
para 11).
39. In Malik Mazhar Sultan & Another v. U.P.Public Service
Commission & Others8, the Supreme Court observed as under:
"21. The present controversy has
arisen as the advertisement issued by
PSC stated that the candidates who
were within the age on 1-7-2001 and 1-
7-2002 shall be treated within age
for the examination. Undoubtedly, the
excluded candidates were of eligible
age as per the advertisement but the
recruitment to the service can only
be made in accordance with the Rules
and the error, if any, in the
advertisement cannot override the
Rules and create a right in favour of
a candidate if otherwise not eligible
according to the Rules. The
relaxation of age can be granted only
if permissible under the Rules and
not on the basis of the
advertisement. If the interpretation
of the Rules by PSC when it issued
the advertisement was erroneous, no
right can accrue on basis thereof.
Therefore, the answer to the question
would turn upon the interpretation of
the Rules."
40. Further, in State of West Bengal v. Subhash Kumar
Chatterjee & Others9, the Supreme Court held as under:
"30...The State Government is under
obligation to follow the statutory rules
and give only such pay scales as are
prescribed under the statutory
provisions. Neither the Government can
act contrary to the rules nor the court
can direct the Government to act
contrary to rules. No mandamus lies for
issuing directions to a Government to
refrain from enforcing a provision of
law. No court can issue mandamus
directing the authorities to act in
contravention of the rules as it would
amount to compelling the authorities to
violate law. Such directions may result
in destruction of rule of law."
41. As explained in the preceding paras, all the
advertisements issued by the District Education Officers
were not in accordance with the Rules, 2008. Thus, all the
advertisements are not in conformity with the provisions of
the Rules and are also violative of Article 14 and 16 of the
Constitution of India, as all the eligible candidates could
not have made applications on account of illegal
advertisements, which are contrary to the Rules, 2008.
42. It is a trite law that any selection or appointment in
contravention of the rules cannot sustain. Thus, the
impugned advertisements are de hors the constitutional
scheme of employment, being contrary to the provisions of
the Rules, 2008 and as such, all the appointments/ selection
on the basis of impugned advertisements are illegal and the
selected candidates, even after appointment; do not acquire
any indefeasible right to continue on the post.
43. As far as determination of experience is concerned, the
contention of learned counsel for the petitioners that the
experience of teaching obtained in different institutions
i.e. Guruji under the Education Guarantee Scheme, run by
Rajiv Gandhi Shiksha Mission and contract teachers, may be
counted for the purpose of seven years experience for
Shiksha Karmi Grade I, II and III is concerned, on perusal
of the relevant provisions, it reveals that these posts will
be filled by Shiksha Karmi I, II and III having seven years,
experience clearly indicates that the experience of working
as Shiksha Karmi, appointed under the above stated rules,
framed under the Panchayat Raj Adhiniyam, 1993, is relevant.
44. Reliance of Shri Pali upon the decision of the Supreme
Court rendered in Mohd. Altaf (1) (supra), is not applicable
to the facts of the present cases as in the said case, it
was not provided that teaching experience should be that of
a teacher in Government College or Government aided or
unaided college or institution, thus, it was held that a
Lecturer having three years teaching experience in C.T./L.T.
Training College is also eligible. Hence, teaching
experience gained elsewhere does not make the candidate
eligible under the Rules, 2008.
45. In Ramesh Gajendra Jadhav (supra), wherein the
advertisement was made for part time Lecturer and the
selection committee selected him as a full time Lecturer,
the Supreme Court held that it would add arbitrariness or
unfairness to the entire process of selection. The
appointment of the appellant, even if otherwise, in
accordance with procedure would stand vitiated on this
ground alone.
46. The mistakes in issuance of advertisement and selection
pursuant to the advertisement, cannot vest indefeasible
legal right in the candidates, who have been appointed in
the said selection process.
47. In view of foregoing, it is ordered that:
O R D E R
a. All the impugned advertisements in question are quashed and, as such, all consequential actions including selection/ appointments are also held as illegal. b. The State Government, as pleaded by the learned Deputy Advocate General appearing for the State, is granted liberty to make necessary amendment in the Rules, 2008 and thereafter, issue fresh advertisement for recruitment to the post of Head Master, Primary School, if so advised. c. The candidates, who have been appointed against the promotion post of Headmaster pursuant to the illegal advertisements, shall continue on the original post of Shiksha Karmis and the extra payment, if any, made to them shall not be recovered.
d. Resultantly, the petitions are allowed to the extent indicated above.
e. No order as to costs.
J U D G E