Allahabad High Court
Mahila Anganbari Karmachari Sangh Thru ... vs State Of U.P.Thru Addl.Chief ... on 21 October, 2020
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH Court No. - 14 Case :- SERVICE SINGLE No. - 18094 of 2020 Petitioner :- Mahila Anganbari Karmachari Sangh Thru Pres.Manisha Kanaujia Respondent :- State Of U.P.Thru Addl.Chief Secy.Mahila & Bal Vikas & Ors. Counsel for Petitioner :- Abhilasha Pandey,Brijesh Kumar Tiwari Counsel for Respondent :- C.S.C. Hon'ble Chandra Dhari Singh,J.
The petition seeks issuance of a writ in the nature of certiorari quashing impugned order dated 22.07.2020 passed by respondent no.2/Special Secretary, Mahila Evam Bal Vikas, Civil Secretariat, U.P., Lucknow.
Learned counsel for the petitioner has submitted that the members of the association who are working as Anganbari Karyakarti/helpers under the Child Development Project Officer (CDPO), Nindura and Sidhur, District Barabanki have been terminated vide letter dated 24.08.2020. Learned counsel has submitted that on 04.09.2012, the Government Order for selection of Anganbari Workers/mini Anganbari/helpers was issued by respondent no.1 wherein for the very first time, age of retirement for voluntary workers were fixed upto 62 years. The said Government Order was challenged before this Court by Provincial Child Development Project Officer Welfare Association, U.P. Consequently, vide order dated 07.01.2013, the said Government Order dated 04.09.2012 was partially quashed and a direction to frame the rules within the precinct of guidelines of the Central Government was issued to respondents no.1 and 3.
It is further submitted that the said order was subsequently challenged by the Government of U.P., before Hon'ble Supreme Court. The Hon'ble Supreme Court stayed the proceedings of the appointments in Uttar Pradesh at admission stage. Subsequently, the Hon'ble Supreme Court finally disposed of the appeal remanding the matter back to this Court for hearing the case as fresh and passing appropriate order. Since then, Writ Petition bearing No.9 (SB) of 2013 is pending before this Court.
Learned counsel has submitted that the impugned Government Order dated 22.07.2020 is nothing but has been issued for implementation of the Government Order dated 04.09.2012, which is sub judice before this Court. The Anganwari workers/Mini Anganwari Karyakarti/helpers belong to the weaker sections of the society which are below poverty line and they need financial assistance. It is also submitted that their retirement age should be 62 years. It is submitted that order dateds 08.05.2020 and 22.07.2020 (supra) are illegal, unconstitutional and against the fundamental rights of the petitioner and therefore, the same may be quashed.
Per contra, learned counsel for the State has vehemently opposed the submissions made by learned counsel for the petitioner and submitted that the petitioner Sangh has not filed its bye-laws alongwith the instant petition. It is also submitted that Government Order dated 22.07.2020 (supra) is an independent Government Order and the same is not at all related with Government Order dated 04.09.2012, which is sub judice before this Court.
It is further submitted that there is no illegality in the order dated 22.07.2020 (supra). The petitioner Sangh has failed to establish any case for interference by this Court in orders dated 22.07.2020 and 08.05.2020. The entire petition is devoid by merit and be dismissed as such.
I have heard learned counsel for the parties and perused the record, including orders dated 22.07.2020 and 08.05.2020 and other materials.
Relevant portions of orders dated 08.05.2020 and 22.07.2020 have been reproduced hereinbelow for ready reference:
"कृपया उपर्युक्त विषयक शासन के पत्र संख्या 114/58-1-2020-2/ 1(22) /10टीसी- 1, दिनांक 04.05.2020 द्वारा विभागीय कार्यों के सुचारू सम्पादन के लिए अंगनबाड़ी कार्यकत्रियों / मिनी आंगनबाड़ी कार्यकत्रियों तथा सहायिकाओं के रिक्त पदों पर चयन हेतु शासनादेश सं0-1606/60-2-12-2/1(22) /10 टी0सी0 दिनांक 04.09.2012 के कम में नियमानुसार आवश्यक कार्यवाही करने के निर्देश दिये है।
अतः शासन के पत्र संख्या 114/58-1-2020-2/ 1(22)/10टीसी- 1, दिनांक 04.05.2020 की प्रति संलग्न कर आपसे अनुरोध है कि शासनादेश सं0-1606/60-2- 12-2/1(22) /10 टी0सी0 दिनांक 04.09.2012 में दी गयी व्यवस्था के अनुसार तथा समय-समय पर शासन द्वारा आरक्षण के सम्बंध में जारी शासनादेशों को संज्ञान में लेते हुए विभागीय कार्यो के सम्पादन के लिए आंगनबाड़ी कार्यकत्रियों/मिनी आंगनबाड़ी कार्यकत्रियों तथा सहायिकाओं के रिक्त पदों पर चयन हेतु नियमानुसार आवश्यक कार्यवाही करवाने का कष्ट करें।"
XXX XXX XXX "2- उन्न्वेखनीय है कि आंगनबाड़ी कार्यकत्री/मिनी आंगनबाड़ी कार्यकत्री एवं सहायिकाओं की मानदेय पर नियुक्ति हेतु चयन प्रक्रिया का पुनर्निधारण विषयक शासनादेश संख्या-1606/60-2- 12-2/1(227/10 टीसी-. दिनांक 04.09.2012 के प्रस्तर-1 की तालिका के क्रमांक- 2- आयु सीमा (।।।) में प्राविधानित है कि "62 वर्ष की आय प्राप्त होने के उपरान्त उनकी मानदेय मेवायें स्वतः ममाप्त हो जायेंगी। इस संबंध में भी यह संज्ञान में आया है कि जनपदों में कतिपय आंगनबाडी कार्यकत्री/मिनी आंगनबाड़ी कार्यकत्री/महायिकायें 62 वर्ष की आयु पूर्ण होने के उपरान्त भी सेवा में हैं तथा उन्हें मानदेय का भुगतान किया जा रहा है, जो वित्तीय अनियमितता है 3- इस संबंध में मुझे यह कहने का निदेश हुआ है कि उपर्युक्त वर्णित तथ्यों के अतिरिक्त विभागीय कार्यों के निष्पादन सम्बन्धी अन्य बिन्दुओं की भी जाँच कर दोषी आंगनबाड़ी कार्यकी मिनी आंगनबाड़ी कार्यकत्री/महायिकाओं की मानदेय आधारित मेवायं नियमानुसार निर्धारित प्रक्रिया का पालन करते हुए समाप्त करने की कार्यवाही सुनिश्चित की जाय। इसके अतिरिक्त जो आंगनबाड़ी कार्यकत्री/मिनी आंगनबाड़ी कार्यकत्री/सहायिकायें 62 वर्ष की आयु पूर्ण कर चुकी हैं. उनकी प्रतिमाह समीक्षा करते हुए उनके मानदेय भुगतान पर रोक लगायी जाय तथा उनकी मंविदा आधारित सेवायें अनिवार्य रूप से समाप्त करने की कार्यवाही की जाय। साथ ही ऐसे आंगनबाट्री के द्रों के संचालन हेतु वैकल्पिक व्यवस्था भी सुनिश्चित की जाय।
कृपया तद्नुसार कार्यवाही सुनिश्चित कराने का कष्ट करें।"
From perusal of the aforesaid orders, it is apparent that Government Order dated 04.09.2012 (supra), which was challenged by way of filing a writ petition and is pending before this Court for adjudication, has no relation with Government Orders dated 08.05.2020 and 22.07.2020 (supra). The petitioner also failed to establish as to how the pending writ petition can effect the impugned orders.
After plain reading of both the impugned orders, which are appended with the petition as Annexures - 1 and 8, I do not find any illegality and error in the said orders. The instant writ petition is devoid of merit and the same is accordingly dismissed.
Order Date :- 21.10.2020 nishant/-