Himachal Pradesh High Court
Anmol Kapoor & Another vs H.P. Staff Selection Commission on 7 January, 2021
Author: Ajay Mohan Goel
Bench: Ajay Mohan Goel
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No. 1866 of 2020-G alongwith
.
CWP No. 2589 of 2020-I and
CWP No. 1981 of 2020-I.
Date of Decision : January 7 , 2021
1. CWP No. 1866 of 2020
Anmol Kapoor & another ...Petitioners.
Versus
H.P. Staff Selection Commission,
Hamirpur through its Secretary & others. ...Respondents.
2. CWP No. 2589 of 2020
Rahul ...Petitioner.
Versus
State of H.P. & others. ...Respondents.
3. CWP No. 1981 of 2020
Digvijay Singh ...Petitioner.
Versus
State of H.P. & another ...Respondents.
Coram:
The Hon'ble Mr. Justice Ajay Mohan Geol, Judge.
Whether approved for reporting?1 Yes.
For the petitioners :Mr. Mohit Thakur, Advocate, for the
petitioners in CWP No. 1866 of 2020.
Mr. Narender Sharma, Advocate, for the
petitioner in CWP No. 2589 of 2020.
Mr. Ajay Sharma, Senior Advocate with
Mr. Amit Jamwal, Advocate, for the
petitioner in CWP No. 1981 of 2020.
1
Whether reporters of Local Papers may be allowed to see the judgment?
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2
For the respondents :Mr. Sanjeev Kumar Motta, Advocate, for
respondent No. 1 in CWP No. 1866 of
2020; respondent No. 3 in CWP No. 2589
of 2020; and respondent No. 2 in CWP
.
No. 1981 of 2020.
Mr. Ajay Vaidya, Senior Additional
Advocate General for respondent No.
3/State in CWP No. 1866 of 2020;
respondents No. 1 & 2/State in CWP No.
2589 of 2020; and respondent No.
1/State in CWP No. 1981 of 2020.
Mr. Dalip K. Sharma, Advocate, for
respondent No. 2 in CWP No. 1866 of
2020 and for respondent No. 4 in CWP
No. 2589 of 2020.
Mr. Yogesh Kumar Chandel, Advocate, for
r respondents No. 4 to 13 in CWP No. 1866
of 2020; respondents No. 5 to 19 in CWP
No. 2589 of 2020; and for respondents
No. 3 and 4 in CWP No. 1981 of 2020.
Ajay Mohan Goel, Judge. (Oral)
These three writ petitions are being disposed of by a common judgment as similar facts and issues are involved.
2. Respondent/HP Staff Selection Commission, Hamirpur vide advertisement No. 33-2/2017 (Annexure P-3) annexed with CWP No. 1866 of 2020, inter alia, invited applications for the posts of Radiographer on contract basis for the Health & Family Welfare Department, total 154 in number. It it is pertinent to mention that subsequently ::: Downloaded on - 08/01/2021 20:16:09 :::HCHP 3 the number of posts advertised were reduced but the same, as the Court stands informed, have been restored by .
a decision of the Hon'ble Division Bench of this Court in CWP No. 3371 of 2019, titled Robin Singh Mehta & others vs. State of H.P. & others, decided on 12.11.2020.
3. The online applications for the post in issue were to be submitted from 16.09.2017 to 15.10.2017. It was mentioned in the advertisement that the date for determining the eligibility of all candidates in respect of essential qualifications and experience, if any, shall be the prescribed closing date for submission of online recruitment application i.e. 15.10.2017. The Court stands informed that this date was later on extended up to 31.10.2017. The eligibility criteria as laid down in the advertisement for the purpose of filling up the posts of Radiographers was as under:
"a)
i) 10+2 in Science from a recognized Board of School Education/University.
ii) Diploma in Radiology from an Institution recognized by the Central/H.P. Government.
OR B.Sc. Degree in Radiology from a recognized University.
::: Downloaded on - 08/01/2021 20:16:09 :::HCHP 4b) Must be registered with H.P. Para Medical Council, Shimla."
.
4. Petitioners who duly applied for being considered for appointment to the posts in question, are aggrieved by the factum of their candidature having being rejected by respondent No. 1/Commission on the ground that they did not fulfill the eligibility criteria laid down in the advertisement i.e. "Must be registered with H.P. Para Medical Council, Shimla". Two of the petitioners were initially selected also but subsequently their candidature was rejected.
I have heard learned counsel for the parties and
5. have also gone through the record of the case.
6. In terms of the direction issued by this Court on 6 th January, 2021, Sh. Jitender Kanwar, Secretary, HP Staff Service Commission, Hamirpur alongwith Sh. Ajay Kumar, Law Officer is present with whom the Court has had a meaningful discussion on the issue.
7. The recruitment to the posts of Radiographer was governed by the Himachal Pradesh, Department of Health & Family Welfare, Radiographer Class III (Non-Gazetted), Recruitment and Promotion, Rules, 2011 (hereinafter ::: Downloaded on - 08/01/2021 20:16:09 :::HCHP 5 referred to as the "R&P Rules of 2011") which Rules stood notified vide notification dated 3rd November, 2011. These .
Rules are on record as Annexure R-1 appended with the rejoinder filed by the petitioner to the response filed by respondent No. 1/Commission. In terms of the said Rules the minimum educational and other qualifications required for direct recruitment to the post of Radiographer were as under:
"7. Minimum educational and other qualifications required for direct recruits. -
(a) Essential Qualification. - (i) 10+2 in Science or its equivalent from a recognized University/Board.
(ii) One year Diploma in Radiology from an Institution recognized by State Government.
OR B.Sc. Degree in Radiology from Himachal Pradesh University or equivalent.
Preference will be given to person holding graduate degree in Radiology.
(b) Desirable Qualifications.- Knowledge of customs, manners and dialects of Himachal Pradesh and suitability for appointment in the peculiar conditions prevailing in the Pradesh."
8. These R & P Rules of 2011 were repealed vide notification dated 15th November, 2016 issued by the Health & Family Welfare Department, whereby fresh Rules ::: Downloaded on - 08/01/2021 20:16:09 :::HCHP 6 i.e. the Himachal Pradesh, Department of Health and Family Welfare, Radiographer, Class-III (Non-Gazetted) Recruitment .
and Promotion Rules, 2016 (hereinafter referred to as the "R & P Rules of 2016") were brought into force. Copy of these Rules is appended with the said rejoinder as Annexure R-2. The minimum educational and other qualifications required for direct recruitment for the post of Radiographer were as under:
"7. Minimum educational and other qualifications required for direct recruit(s). -
(a) Essential Qualifications. - (i) 10+2 in Science from a recognized Board of School Education/University.
(ii) Diploma in Radiology from an Institution recognized by the Central/H.P. Government.
OR B.Sc. Degree in Radiology from a recognized University.
(b) Must be registered with H.P. Para Medical Council, Shimla.
(c) Desirable Qualification(s).- Knowledge of customs, manners and dialects of Himachal Pradesh and suitability for appointment in the peculiar conditions prevailing in the Pradesh."
9. Sub-Rule (2) of Rule 1 of the R&P Rules of 2016 provided that the said Rules shall come into force from the date of publication in the Rajpatra, Himachal Pradesh. It ::: Downloaded on - 08/01/2021 20:16:09 :::HCHP 7 is not in dispute that the R&P Rules of 2016 were published on 29th November, 2017. Thus in terms of the provisions of .
sub-Rule (2) of Rule 1 of the R&P Rules of 2016 these Rules came into force w.e.f. 29 th November, 2017 and occupied the field earlier occupied by the R&P Rules of 2011.
10. It appears that when the advertisement was issued by respondent No. 1/Commission (Annexure P-3) inviting applications for the post of Radiographer, the eligibility conditions as stood incorporated were one which were envisaged in the R&P Rules of 2016, which had not yet come into force when the advertisement was issued and which incidentally had not come into force even on the last date envisaged in the advertisement (which was subsequently extended) for determining the eligibility of the candidates. Yet on account of the superfluous condition contained in the said advertisement that the candidate must be registered with the H.P. Para Medical Council, Shimla, the candidature of the present petitioners for the post of Radiographer has been cancelled.
11. Having heard learned counsel for the parties at length including learned Senior Additional Advocate General ::: Downloaded on - 08/01/2021 20:16:09 :::HCHP 8 for the State, this Court is of the view that the rejection of the candidature of the petitioners on the ground that they .
were not registered with the H.P. Para Medical Council, Shimla is not sustainable in law. It is settled law that ordinarily recruitment to a post has to be made in terms of the Recruitment and Promotion Rules which govern the field at the time when the advertisement inviting applications for appointment to the said post is issued. In the present case, the Recruitment & Promotion Rules governing the field were the one promulgated in the year 2011 in which there was no condition that the candidate must be registered with the H.P. Para Medical Council, Shimla. This condition was added in the R & P Rules of 2016 which incidentally came into force only on 29 th November, 2017. Thus the act of respondent No. 1-Commission holding the petitioners ineligible for the posts of Radiographer, despite the fact that they were duly eligible in terms of the R & P Rules of 2011 which occupied the field at the relevant time is arbitrary and not sustainable in law.
12. Accordingly, these petitions are allowed by holding the petitioners eligible for being considered for appointment ::: Downloaded on - 08/01/2021 20:16:09 :::HCHP 9 to the post of Radiographer in terms of the R & P Rules of 2011 which were in force and occupying the field when the .
advertisement to fill 154 posts of Radiographers was issued and decision to the contrary of respondent No. 1, of holding such petitioners to be ineligible is thus bad in law and the same is quashed and set aside.
13. Mandamus is accordingly issued to the respondent/ HP Staff Selection Commission to treat the petitioners to be eligible for being considered for appointment to the post of Radiographer by further holding the condition mentioned in advertisement (Annexure P-3) of the candidate being registered with the H.P. Para Medical Council to be bad in law. The process which has been undertaken by respondent No. 1 for appointment to the posts in issue be taken to its logical conclusion by treating the petitioners to be eligible candidates. It is made clear that this Court has only given mandamus to the extent that the petitioners are eligible to participate in the selection process in terms of the R&P Rules of 2011 and thereafter, of course, their selection shall depend upon the criteria to be followed by ::: Downloaded on - 08/01/2021 20:16:09 :::HCHP 10 respondent No. 1/Commission for making appointment to the post in issue.
.
14. At this stage, it is relevant to take note of the contention raised on behalf of respondent No. 1/Commission that inadvertence in issuance of advertisement is not attributable to respondent No. 1 because they acted in terms of the Recruitment & Promotion Rules provided to them alongwith the requisition by the employer department. All that this Court can observe is that the employer as well as respondent No. 1/Commission, in future, be cautious in this regard and it be ensured that the advertisement is issued strictly in consonance with the Recruitment & Promotion Rules governing the field at the time when the advertisement is issued. Learned Senior Additional Advocate General has assured the Court that necessary instructions in this regard shall be issued to all the departments.
Petitions stand disposed of accordingly, so also the pending applications, if any. No order as to cost.
(Ajay Mohan Goel), Judge.
January 7 , 2021 (PK) ::: Downloaded on - 08/01/2021 20:16:09 :::HCHP