Supreme Court - Daily Orders
State Of U.P vs Shiv Kumar Pathak on 6 July, 2015
Bench: Dipak Misra, Uday Umesh Lalit
CORRECTED
ITEM NO.301+302 COURT NO.5 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Civil Appeal No(s). 4347-4375/2014
STATE OF U.P & ORS Appellant(s)
VERSUS
SHIV KUMAR PATHAK & ORS Respondent(s)
WITH
I.A. Nos.292, 293, 294 and 295 in Civil Appeal
No(s).4347-4375/2014
SLP(C) No. 62/2014
(With Interim Relief and Office Report)
SLP(C) No. 1672/2014
(With Interim Relief and Office Report)
SLP(C) No. 1674/2014
(With Office Report)
C.A. No. 4376/2014
(With Interim Relief and Office Report)
SLP(C) No. 11671/2014
(With appln.(s) for de-tagging and Office Report)
SLP(C) No. 11673/2014
(With Office Report)
W.P.(C) No. 135/2015
(With Office Report)
CONMT.PET.(C) No. 199/2015 In C.A. No. 4347-4375/2014
(With Office Report)
SLP(C) No. 14386/2015
(With appln.(s) for exemption from filing O.T. and appln.(s) for
permission to submit additional document(s) and Interim Relief and
Office Report)
W.P. (C) No.89/2015
(With appln.(s) for exemption from filing O.T. and Office Report)
S.L.P.(C)...CC No. 10408/2014
(With appln.(s) for impleadment and Office Report)
W.P.(C) No. 167/2015
(With appln.(s) for exemption from filing O.T. and appln.(s) for
directions and Office Report)
I.A. No.2 & 3 in W.P.(C) No.167/2015
(With appln.(s) for exemption from filing O.T. and Office Report)
Signature Not Verified
CONMT.PET.(C) No. 399/2015 In C.A. No. 4347-4375/2014
Digitally signed by
Gulshan Kumar Arora
Date: 2015.07.09
10:24:22 IST
Date : 06/07/2015 These appeals were called on for hearing today.
Reason:
CORAM : HON'BLE MR. JUSTICE DIPAK MISRA
HON'BLE MR. JUSTICE UDAY UMESH LALIT
2
For Appellant(s) Mr. R. Venkataramani, Sr. Adv.
Mr. Satya Mitra Garg, AOR
Mrs. Manju Aggarwal Singh, Adv.
Mrs. Neelam Singh, Adv.
Mr. Garvesh Kabra, AOR
Ms. Preetika Dwivedi, AOR
Ms. Apporva Garg, Adv.
Mr. Anish Agarwal, Adv.
Mr. Vandana Sharma Bhandari, Adv.
Ms. Shikha Tyagi, Adv.
Dr. Kailash Chand, AOR
Mr. Ashok Kumar Sharma, AOR
Cont.P.399/15 Mr. S.R. Singh, Sr. Adv.
Mr. Avnish Singh, Adv.
Mr. Ankur Yadav, Adv.
Ms. Asha Gopalan Nair, Adv.
CC No.10408/14 Mr. Siddhartha Dave, Adv.
Mr. R.K. Singh, Adv.
Mr. Kumar Gaurav, Adv.
Mr. B.N. Dubey, Adv.
Mr. Umeshchandra Mohanti, Adv.
Mr. S. Sajith P., Adv.
For Respondent(s) Mr. L. Nageshwar Rao, Adv.
Mr. Amit Pawan, AOR
Mr. Shailendra Kumar, Adv.
Mr. Anand Nandan, Adv.
Mr. Suryadaya Prakash Tiwari, Adv.
Mr. Abhishek A., Adv.
Mrs. Priyanka Swami, Adv.
Mr. Dushyant Dave, Sr. Adv.
Mr. Prashant Shukla, Adv.
Ms. Abha R. Sharma, AOR
Mr. Sudhir Chandra, Sr. Adv.
Mr. Abhishek Srivastava, Adv.
Mr. Anay Srivastava, Adv.
Mr. Vikrant Singh Bias, Adv.
Mrs. K. Sarada Devi, AOR
For NCTE Mr. Gaurav Sharma, Adv.
` Mr. Prateek Bhatia, Adv.
Mr. P. Singhdev, Adv.
3
Ms. Amandeep Kaur, Adv.
Dr. Monika Gusain, AOR
Mr. Hari Om Yaduvandhi, Adv.
Ms. Geeta Singh, Adv.
Mr. Gopal Singh, AOR
Mr. M.P. Jha, AOR
Mr. P.N. Ramalingam, Adv.
Mr. Rajiv Ranjan Dwivedi, AOR
Mr. Rameshwar Prasad Goyal, AOR
Mr. Vishwa Pal Singh, AOR
SLP 62/14 Mr. M.R. Shamshad, AOR
Mr. Ahmad S. Azhar, Adv.
Mr. Aditya Sarma, Adv.
Mr. Anupam Mishra, AOR
Mr. Simanta Kumar, Adv.
Mr. Vinodkumar K., Adv.
Mr. Shreepal Singh, Adv.
Ms. Rachana Srivastava, Adv.
Mr. Prashant Bhushan, Adv.
Mr. Nishit Agrawal, Adv.
Mr. Utkarsh Sharma, Adv.
Mr. Talha A. Rehman, Adv.
Mr. Vipin Kumar Jai, Adv.
Mr. Brijender Chahar, Sr. Adv.
Mr. S.C. Maheshwari, Sr. Adv.
Mr. Jayant Mehta, Adv.
Mr. Susheel Tomar, Adv.
Ms. Nikhar Berry, Adv.
Mr. M.P.S. Tomar, Adv.
Mr. D.S. Parmar, Adv.
Mr. Prashant Shukla, Adv.
Ms. Abha R. Sharma, Adv.
Mr. Varinder Kumar Sharma, Adv.
Mr. Ajay Jain, Adv.
Mr. Jinendra Jain, Adv.
Mr. R.P. Kaushal, Adv.
4
Mr. Abhishek Jain, Adv.
Mr. Rohit Singh, AOR
Mr. Kartik Prasad, Adv.
Mr. vikrant Singh Bais, Adv.
Mr. vivek Singh, Adv.
Mr. Manoj Kumar, Adv.
Mr. Santosh Kumar Tripathi, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Hearing resumed.
Let the matter be listed for further hearing at 2.00 p.m. on 27.07.2015.
Mr. Venkataramani, learned senior counsel for the State shall file a convenience volume. He shall also file the Rules that is in vogue in other States. We have given the direction for production of the Rules solely for the purpose of perusal.
I.A. NOS.2 & 3 IN WRIT PETITION (CIVIL) NO.167 OF 2015 Mr. Anand Nandan, learned counsel for the applicant, has submitted that Shiksha Mitras who have not passed the Teachers Eligibility Test (TET) have been appointed as teachers in schools contrary to the guidelines issued by the NCTE and also contrary to the Rules framed by the State. He has drawn our attention to the letter No.2253/79-5-2014-282/98 dated 19th June, 2014 issued by the Secretary, Basic Education, Government of U.P. On a scrutiny of the same, we find that there is no mention of passing of the eligibility test. However, there is a direction for appointment of Shiksha Mitras in the post of Assistant Teachers in schools being run by the U.P. Basic Education Council.
The learned counsel for the State shall file an affidavit in respect of the said letter within ten days hence. The affidavit shall contain the details as to how many Shiksha Mitras have been appointed without passing the TET.
The Secretary and the Special Secretary of the Basic Education, Government of UP shall remain personally present at 2.00 p.m. on 27.07.2015 failing which, they will be liable for contempt of this Court. Needless to emphasise, the State 5 Government shall not appoint any Shiksha Mitras, who have not qualified in the TET on the post of the Assistant Teacher.
Dasti order permitted.
(Gulshan Kumar Arora) (H.S. Parasher)
Court Master Court Master