Allahabad High Court
Vishnu Kumar vs State Of U.P. And 4 Others on 16 January, 2025
Author: Saurabh Shyam Shamshery
Bench: Saurabh Shyam Shamshery
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Neutral Citation No. - 2025:AHC:6923 Court No. - 10 Case :- WRIT - A No. - 18253 of 2024 Petitioner :- Vishnu Kumar Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Arvind Kumar Srivastava Counsel for Respondent :- C.S.C.,Manish,Shivendra Bahadur Singh Hon'ble Saurabh Shyam Shamshery,J.
1. Heard Sri Arvind Kumar Srivastava, learned counsel for petitioner, Sri Manoj Srivastava, learned Standing Counsel for State-Respondents and Sri V.K. Singh, learned Senior Advocate assisted by Sri Shivendra Bahadur Singh, Advocate for Respondent-4.
2. This is second round of litigation. Earlier, Respondent-4 (Sri Gopal) has approached this Court being aggrieved that petitioner herein was promoted from Class-IV to Class-III despite being junior to Respondent-4.
3. Said writ petition being Writ-A No. 1543 of 2024 was disposed of vide order dated 06.02.2024 passed by this Court with observation that grievance of said writ-petitioner (Respondent-4 herein) be considered in accordance with law after giving opportunity of hearing to all concerned parties.
4. In pursuance of aforesaid order, the Joint Director Secondary Education, Aligarh Region, Aligarh passed order dated 10.10.2024 and relevant part thereof under the heading of ?Vivechana?, ?Niskarsh? and ?Nirnay? is reproduced hereinafter:
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1. ???????? ??? ??????? ????? ???? ???? ???? ?? ?????? 28.02.2022 ?? ???? ??????? ???? ?? ???????? ????? ????? ?? ?? ?????? 01.03.2022 ?? ????? ????
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5. ???????? ???? ??????? 02 ?? ????? ???? ???? ????????? ?????? ??????????? ??????? ???????? ?????? ???? ???? ???? ?? ???? 17.05.2015, ??.??.??. ???????? ???????? ?????? ???? ???? ???? ?? ???? 17.05.2023 ??, ???? ???????? ??? ????? ?? ?? ?????? 01.03.2022 ?? ????? ??? ?? ????? ?? ?? ???????? ??????? 04 ?? ????? ???? ?????? ????? ?? ???????? ???? ?????? 14.05.2023 ?? ???????? ????? ???? ??? ?? ???? ???????? ?? ????? ???? ???????? ????????, ??? ?? ???? ?????? 13.12.2023 ?????? ??????? ???? ???? ???, ???? ???? ???????? ???????? ??? ?????? ?????? ???? ??? ??????? ?? ?????? 13.12.2023 ?? ????? ???? ???? ????????? (???????? ??????? 02 ?? ?????) ?????? ?????? 17.05.2023 ?? ??.??.??. ???????? ??????? ?? ???? ??? ???
6. ?? ?????? ???? ?????? ????? ?? ???????? ?? ????? ??????? ???? ???? ?? ????? ???? ???? ???? ????? ???????? ??? ???? ??????? ??? ?????? ???????? ???? ???????? ????????, ??? ?????? ???? ???? ????????? ?? ???????? ??? ?????? ?? ????? ??? ? ???? ??? ???????? ??????? ???? ?????? ????? ?? ???????? ???? ???????? ??????? ???? ????????? (????) ?? ??? ?????? ?? ???? ?????? ???? ???????? ?? ?? ??? ???
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??????? ??????? ??? ???????? ?? ???? ?? ???????? ???? ???????? ????????, ??? ?????? ?????? ??????? ???? ?????? ????? ?? ???????? ?? ????? ???? ??? ??????? ?????? 13.12.2023 ?? ?????? ???? ??? ???? ???? ????????? ?? ??????????? ?? ??????? ???? ??? ????????? ?????? ?? ????????? ?? ??? ????????? ???? ???? ?? ?? ???? ???? ????????? ?? ????? ?? ?? ?? ???????? ???? ???????? ????????, ??? ?? ??????? ???? ???? ?? ?????? ?????? ???????? ????? ???? ?? ???? ?? ????? ?????"
5. Aforesaid order is now challenged at the instance of petitioner (Respondent-4 in earlier round of litigation).
6. Learned counsel for petitioner submits that petitioner has qualified DOAP on 08.04.2021 which was equivalent to CCC Certificate, as such he was eligible to be promoted to Class-III post even before vacancy arose, i.e., on 01.03.2022. Learned counsel further submits that subsequently on 23.09.2022 petitioner obtained CCC Certificate from NEILIT as well as Hindi and English Typing, whereas Respondent-4 (petitioner in earlier writ petition) passed CCC Certificate on 17.05.2023, i.e., after the vacancy arose. He further submits that relevant date would be date of vacancy and not date of consideration.
7. Learned Standing Counsel appearing for State-Respondents refers para 9 of counter affidavit that only CCC Certificate from NEILIT would be considered and not DOAP Course, therefore, petitioner qualified after vacancy was declared.
8. Learned Senior Advocate appearing for Respondent-4 submits that Respondent-4 has passed CCC Certificate on 17.05.2023 after the vacancy was declared and after petitioner passed CCC from NEILIT and since he is senior, Respondent-4 could be considered.
9. I have considered the above submissions and perused the record. It appears that petitioner as well as Respondent-4 both obtained CCC Certificate from NEILIT after the vacancy arose. On a dispute whether certificate from DOAP is considered eligible or not, the impugned order is silent, though a specific stand is taken in para 9 of the counter affidavit filed by State that CCC Certificate from NEILIT would be considered to be valid. Such consideration is silent in analysis part of impugned order, which has created an ambiguity and, therefore, parties are before this Court.
10. Impugned order is passed by a very senior officer, i.e., Joint Director Secondary Education, Aligarh Region, Aligarh and, therefore, he is supposed to pass a very clear and unambiguous order since object of such orders ought to be not to create any further litigation.
11. In aforesaid circumstances, since analysis part of impugned order dated 10.10.2024 appears to be not clearly and happily worded, therefore, it is set aside and matter is remitted back to Joint Director Secondary Education, Aligarh Region, Aligarh to pass a fresh order within a period of two weeks from today specifically dealing with contentions of parties and in terms of above observations made by this Court.
12. The writ petition stands disposed of.
13. Registrar (Compliance) to take steps.
Order Date :- 16.1.2025/AK