Indian Kanoon - Search engine for Indian Law

Jharkhand High Court

Lutheran Middle School Through Its ... vs The State Of Jharkhand And Ors on 29 January, 2015

Author: D.N. Patel

Bench: D. N. Patel

IN THE HIGH COURT OF JHARKHAND AT RANCHI            
                   L.P.A. No. 136 of 2014
                            With
                   I.A. No. 4137 of 2014 
                         
Lutheran Middle School, Burju P S Murhu District Khunti through its Secretary 
Rev. Jai Prakash Gudia Son of Late Jai Mashi Gudia residing at GEL Church, 
P.O.­ Burju, P.S. Murhu, District Khunti                               ...... Appellant
                                  Versus 
1.

 The State of Jharkhand through the Chief Secretary, Dhurwa, Ranchi

2. Director, Primary Education, Department of Human Resources, Jharkhand,  Ranchi, Project Building, P.O. & P.S. Dhurwa, District Ranchi

3. District Superintendent of Education, P.O. & P.S. and District Ranchi

4.   Smt.   Kripa   Aind   wife   of   Sri   Royan   Purti   resident   of   Village­   Raidih,   P.O.  Burju, P.S. Murhu, District­ Khunti ...... Respondents ­­­­­­­­­ CORAM:  HON'BLE MR. JUSTICE D. N. PATEL HON'BLE MR. JUSTICE P. P. BHATT ­­­­­­­­­ For the Appellant          :  Mr. Sudarshan Shrivastava, Advocate For the Respondent­State     : Mr. Abhay Kumar Mishra, S.C.­III For Respondent No. 4      : Mr. A.K. Sahani, Advocate             ­­­­­­­­­ th  08/  Dated:   29      January, 2015  Per D.N. Patel, J.:   

L.P.A. No. 136 of 2014  

1. Having   heard   learned   counsel   for   both   the   sides   and   looking   to   the  contentious issues raised in this Letters Patent Appeal, it is Admitted.

2. Learned counsels for the respondents waive notice of admission. I.A. No. 4137 of 2014

3. This interlocutory application has been preferred for getting stay against  the operation, implementation and execution of an order passed by the learned  Single Judge in W.P. (S) No. 1127 of 2004, order dated 22 nd  August, 2013 as  well   as   the   order   passed   by   the   Director,   Primary   Education,   Ranchi   dated  29th November, 2003.

4. Having heard learned counsels for both the sides and looking to the facts  and circumstances of the case, it appears that respondent no. 4 was transferred  from one school to another school  within the same campus  on 9th  May, 1989. 

This transfer order was  challenged by respondent  no.  4 by filing Title Suit No.         ­2­ 12 of 1989, which was dismissed by the trial court at Ranchi on 12th October,  1993, thereafter, respondent no. 4 preferred First Appeal No. 7 of 1994 before  the   District   Court   and   the   same   was   also   dismissed   vide   order   dated   27th  November,   2002,   against   which,   respondent   no.   4   preferred   Second   Appeal  under Section 100 of the Code of Civil Procedure before this Court, which was  also dismissed, thereafter, respondent no. 4 preferred one writ petition bearing  C.W.J.C. No. 3439 of 1994 (R), which was withdrawn vide order dated 22nd  February,   1995   by   reserving   liberty   to   prefer   representation   and   avail   the  alternative remedy.

5. Thus, it appears that the issue of transfer of respondent no. 4 was already  decided in the Suit, in the First Appeal and in the Second Appeal which has  attained its finality and the issue of transfer of respondent no. 4 dated 9th May,  1989 was held as a valid one. Respondent no. 4 has never approached Hon'ble  the Supreme Court against the order passed in the Second Appeal.

6. Now, second round of litigation has started, by way of representation.  Again decided issue was raised by respondent no. 4 that as the transfer was  illegal, another teacher appointed on her place was also illegal and any how the  Director, Primary Education, Ranchi was convinced and he passed an order in  favour of respondent no. 4 dated 29th November, 2003 to the effect that transfer  of respondent no. 4 was illegal, therefore, another teacher appointed on her  place was also illegal. Thus, it appears that the Director, Primary Education,  Ranchi has re­decided the issue. In fact, the transfer order of respondent no. 4  dated 9th May, 1989 was a main issue in the Suit, in the First Appeal as well as  in the Second Appeal and also in the writ petition bearing C.W.J.C. No. 3439 of  1994 (R). All these Suit, First Appeal, Second Appeal and earlier writ petition  were dismissed, but, wiser Director, Primary Education, Ranchi has re­decided  the issue and  whole trouble has been started.  This makes a prima facie case in         ­3­ favour   of   the   appellant,   balance   of   convenience   is   also   in   favour   of   the  appellant and the teachers who are already appointed, their salary have also  been paid by the appellant­Management and now that has to be borne by the  appellant and without any work being done by respondent no. 4, there is an  order to make payment of salary by the Director, Primary Education, Ranchi.  This makes the case of the present appellant for fulfilment of third criteria of  irreparable   loss.   Thus,   all   the   three   aspects   are   in   favour   of   the   present  appellant. Hence, we hereby stay the operation, implementation and execution  of an order passed by the learned Single Judge in W.P. (S) No. 1127 of 2004,  dated   22nd  August,   2013   and   we   also   hereby   stay   the   operation,  implementation   and   execution   of   the   order   passed   by   the   Director,   Primary  Education,   Ranchi   dated   29th  November,   2003,   during   pendency   and   final  hearing of this Letters Patent Appeal.

7. Accordingly, I.A. No. 4137 of 2014 is allowed and disposed of.

             (D.N. Patel, J.)              (P.P. Bhatt, J.) Ajay/