Patna High Court
Kamal Kishore Prasad vs The State Of Bihar And Ors on 25 April, 2023
Author: P. B. Bajanthri
Bench: P. B. Bajanthri, Arun Kumar Jha
IN THE HIGH COURT OF JUDICATURE AT PATNA
Letters Patent Appeal No.1076 of 2011
In
Civil Writ Jurisdiction Case No.11078 of 2007
======================================================
Kamal Kishore Prasad, Son of Late Yamuna Prasad, resident of Colony
Brahmpura. MIT Laxmi Chowk, Police Station Barahmpura, District-
Muzaffarpur
... ... Appellant/s
Versus
1. The State of Bihar.
2. The Secretary, Department of Human Resources, Bihar, Patna.
3. The Director, Department of Higher Education, Bihar, Patna.
4. The Vice Chancellor, B.R. Ambedkar Bihar University, Muzaffarpur.
5. The Registrar, B.R. Ambedkar Bihar University, Muzaffarpur.
6 The Finance Officer, B.R. Ambedkar Bihar University, Muzaffarpur.
... ... Respondent/s
======================================================
Appearance :
For the Appellant/s : Mr. Ansas Manikant, Advocate
For the Respondent/s : Mr. Manoj Priaydarshi SC17
======================================================
CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI
and
HONOURABLE MR. JUSTICE ARUN KUMAR JHA
CAV JUDGMENT
(Per: HONOURABLE MR. JUSTICE ARUN KUMAR JHA)
Date : 25-04-2023
Heard learned counsel for the appellant and learned
counsel for the respondents.
2. The present L.P.A. is directed against the order
dated 27.09.2010 passed in CWJC No. 11078 of 2007 by the
learned Single Judge of this Court whereby and whereunder the
civil writ petition filed by the appellant has been dismissed.
3. In the writ petition, the appellant-petitioner has
sought following relief :
"i) For issuance of a writ in the nature of certiorari
Patna High Court L.P.A No.1076 of 2011 dt.25-04-2023
2/20
or any other appropriate writ for quashing of the
notification dated 02.02.2006 issued by the B.R.
Ambedkar Bihar University (hereinafter referred to
as 'University' only) whereby the pay scale of the
petitioner has been reduced from the existing pay
scale of Rs. 2200- Rs.4000/- (corresponding revised
pay scale of Rs. 8000/- to 13500/-) to the revised pay
scale of Rs. 6500/- to 10500/- in an erroneous
manner.
ii) For issuance of a writ in the nature of mandamus
or any other appropriate writ for commanding the
respondent to grant pay scale of grade II to the
petitioner after completion of 5 years of service i.e.
with effect from 03.04.1980, pay scale of grade I
after completing 10 years of service i.e. with effect
from 03.04.1985 and selection grade after
completion of 12 years of service i.e. with effect from
03.04.1987as per norms prescribed by the Inter University Sports Board of India (hereinafter referred to as 'Board' only) vide letter dated 15.07.1975 (Annexure2).
iii) For issuance of a writ in the nature of mandamus or any other appropriate writ for commanding the respondents to make the payments of the arrears to the petitioner with admissible interest as per the aforesaid revised scale admissible to him.
iv) For holding that the act of the respondent in not granting the corresponding pay scale to the petitioner as prescribed by the Inter University Sports Board of India mentioned in letter dated 15 th July 1975 issued by it to the Sports Officers, Member Universities/ Institute as announced by the Patna High Court L.P.A No.1076 of 2011 dt.25-04-2023 3/20 Ministry of Education and Social Welfare is highly arbitrary, unreasonable, against the settled principles of law as well as violative of the instruction, resolution and circulars issued by the competent authority from time to time.
v) For issuance of any other appropriate writ order or direction which your Lordships may deem fit and proper in the facts and circumstances of the case."
4. Brief facts of the case are that the appellant-
petitioner was appointed as Football Coach on 03.04.1975 vide University notification no. B/5233-38 issued under the signature of the Registrar on temporary basis in the pay scale of Rs.250- 15-400/-. The appointment of the appellant was extended from time to time by the Vice Chancellor/ Registrar of the University by different orders and finally the Vice Chancellor of the University allowed the pay scale of Rs.500/- to 900/- admissible to grade III Football Coach along with other admissible allowances, w.e.f., 01.05.1978 vide office order dated 16.06.1978. The Inter University Sports Board of India (in short, 'Board') vide its letter dated 15.07.1975, addressed to the Sports Officer, Member, Universities/Institutes prescribed the revised pay scale of the NS NIS Coaches as announced by the Ministry of Education and Social Welfare. The appellant submitted a representation to the Vice Chancellor for up- Patna High Court L.P.A No.1076 of 2011 dt.25-04-2023 4/20 gradation of his scale of pay from Rs. 500/- to 900/- to the scale of pay Rs. 700-1100/- in view of the letter dated 15.07.1975 issued by the Board. The Vice Chancellor in consultation with the Secretary, University Sports Council, directed that the post of the appellant may be upgraded from IIIrd grade to IInd grade and he be allowed the scale of Rs.700-1100/- and the payment of his salary in the upgraded scale of pay might be made only after the approval of the State Government. Accordingly, the University vide its letter no. 5618 dated 08.11.1984 requested the Joint Secretary, Education Department. Govt. of Bihar, Patna for grant of approval of the State Government for the up-
gradation of the scale of pay of the appellant from Rs 500-900/-
to 700-1100/- w.e.f. 29.02.1984. Thereafter, a meeting of the promotion committee of the University was held on 19.02.1991 to consider the cases of promotion of IIIrd and IVth grade employees of the University including the appellant under time bound promotion scheme. The committee recommended the appellant for first time bound promotion with effect from the date of his initial appointment. Consequently, the office order dated 23.02.1991 was issued under the signature of the Registrar of the University whereby the appellant was allowed the first time bound promotion in the pay scale of Rs.700-1100/-, w.e.f., Patna High Court L.P.A No.1076 of 2011 dt.25-04-2023 5/20 3rd April, 1985. Another office order contained in memo no.
B/899 dated 18.03.1991 was issued by the University under the signature of the Registrar whereby the Vice Chancellor of the University, on recommendation of the pay fixation committee, held on 13.03.1991, approved the pay fixation of the appellant on Rs.780/- in the pay scale of Rs.700-1100/- with effect from 3rd April, 1985. Thereafter, the University issued an office order contained in Memo No. B/2164 dated 08.12.1992 under the signature of Registrar whereby the Vice Chancellor on recommendation of the Pay Fixation Committee held on 14th November,1992 approved the pay fixation of the appellant at Rs. 2500/- on 01.01.1986 in the revised pay scale of Rs.2200- 4000/-. The appellant stagnated in the pay scale of Rs.2200- 4000/-( the corresponding revised pay scale of which is Rs.
8000-13500/-). However, surprisingly instead of granting the grade I and selection grade pay scale to the appellant, the pay scale of the appellant has been fixed in the degraded pay scale of Rs.6500-10500, i.e., even lower than the existing replacement admissible pay scale of Rs.8000-13500/- (earlier pay scale of which is Rs.2200-4000/-) vide notification dated 02.02.2006, which has been challenged in CWJC No.11078 of 2007. The learned Single Judge having considered the matter in its entirety, Patna High Court L.P.A No.1076 of 2011 dt.25-04-2023 6/20 dismissed the aforesaid writ petition with some observation and direction vide order dated 27.09.2010, which is under challenge in the present LPA.
5. The learned counsel for the appellant submitted that the appellant is entitled for the pay scale as prescribed by the Board and as such the pay scale of grade II, grade I and selection grade ought to have given to him with effect from April 1980, April, 1985 and April. 1987 respectively on completion of five years, 10 years and 12 years of service. The learned counsel further submitted that the respondent authorities have adopted a method of pick and choose in granting admissible pay scale to the appellant. The appellant being a Football Coach was a teaching employee of the University and could not be equated with non- teaching employee in an arbitrary manner. The learned counsel further submitted that the appellant has been subjected to hostile discrimination by the arbitrary and indifferent attitude of respondent authorities as the Coaches in different Universities are getting higher pay scale than the appellant though they are junior to the appellant e.g. Sri B. Kandoluna, Hockey Coach, Ranchi University was getting a pay scale of Rs.3000-4500/- i.e. grade I scale in the year 1991 even before bifurcation of State as is apparent from the perusal Patna High Court L.P.A No.1076 of 2011 dt.25-04-2023 7/20 of the letter dated 23.08.1991 issued by the Director, Physical Education addressed to the Registrar, the then Bihar University, Muzaffarpur. However the appellant was getting grade III scale in the year 1991. The learned counsel further submitted that vide office order contained in memo no. 118 dated 12.01.2009 issued under the signature of Registrar of the University, the Vice-
Chancellor has been pleased to approve the pay fixation of 14 PTI in the UGC Pay scale of Rs 8000/- 13500/- from 01.01.1996 as contained in Govt. letter No. 2/D-1- 03-2006- 2088 Patna dated 23.11.07 and certified by the University vide letter no. B/293 dated 09.02.08. The petitioner is also entitled for the aforesaid scale in view of his qualification. The learned counsel further submitted that a new football coach has been appointed in the University three years earlier in the pay scale of Rs. 5000-8000/ and he has been given the scale of Rs.8000- to 13500/- within a period of three years itself though an up-
gradation is allowed after a period of 5 years, but the petitioner has been subjected to hostile discrimination. Further, one Vijay Pratap Singh, Football Coach in BRA Bihar University has been extended pay scale of Rs.8,000-13,000/- in the year 2011. But the same was not granted to the appellant-petitioner. This shows clear bias against the appellant-petitioner.
Patna High Court L.P.A No.1076 of 2011 dt.25-04-2023 8/20
6. On the other hand, the learned counsel for the respondents submitted that no interference in the impugned judgment of learned Single Judge is called for as the same has been passed after duly considering all the materials on record.
The learned counsel for the State-respondents submitted that during course of examination of records with regard to service of the appellant on the post of Football Coach by the Education Department, it has been found that the appellant was appointed on 03.04.1975 on the post of Football Coach, though no post of Football Coach was sanctioned in the University meaning thereby that the appellant was appointed against a non-
sanctioned post and no pay scale was prescribed for the said post and the appellant was granted pay scale equivalent to the post of PTI by the University, which was not permissible in the eyes of law. The University never obtained approval of appointment of the appellant from the State Government under Section 35 (2) of the Bihar State Universities Act. In view of the aforesaid facts, the Education Department came to a conclusion that the appellant was appointed against a non-sanctioned post in violation of Section 35(2) of the Bihar State Universities Act and the appointment of the petitioner was illegal. Thus, no interference in the matter is required by this Court. Patna High Court L.P.A No.1076 of 2011 dt.25-04-2023 9/20
7. Having considered the material available on record and further considering the rival submissions, core question, which arises for consideration, is whether the appellant is entitled to pay scale of Rs.8000/- to 13,500/- at par with Sri Vijay Pratap Singh, who has been extended the said pay scale?
8. On 22.02.2023, this Court has passed the following orders :
"Pursuant to the previous order dated 15.02.2023, Prof. Rekha Kumari, Director, Higher Education, Bihar is present in the Court.
Despite presence of Director, Higher Education, Bihar there is no assistance to the extent that why one Shri Vijay Pratap Singh, football coach in B.R.A. Bihar University, Muzaffarpur, has been extended pay scale of Rs.8000/- to 13500/- in the year 2011, whereas, appellant who attained age of superannuation and retired from service on 31.08.2007, has been extended pay scale of Rs. 6500/- to 10500/-. His claim is that he is also entitled to pay scale of Rs. 8000/- to 13500/- on par with Shri. Vijay Pratap Singh, on this point the counter-affidavit and the supplementary affidavit filed on behalf of the respondents are silent. Even though crucial issue is whether appellant is entitled to pay Patna High Court L.P.A No.1076 of 2011 dt.25-04-2023 10/20 scale of Rs. 8000/- to 13500/-? In this regard petitioner is relying on office order of B.R. Ambedkar Bihar University, Muzaffarpur issued in favour of Shri. Vijay Pratap Singh who has been extended pay scale of Rs. 8000/- to 13500/- and it has not been answered in the counter affidavit/supplementary affidavit.
Having regard to the fact that appellant has attained the age of superannuation and retired from service on 31.08.2007 and he is before this Court since the year 2007 and L.P.A. is of the year 2011, further two weeks' time is granted subject to payment of cost of Rs. 10,000/-, cost shall be paid by the State Government/University and it shall be remitted in High court Legal Services Authority.
State Government is permitted to file further supplementary affidavit in order to overcome the contention regarding the pay scale extended to Shri. Vijay Pratap Singh at Rs. 8000/- to 13500/- and why similar pay scale cannot be extended to appellant?
Re-list this matter on 13.03.2023".
9. In terms of the aforesaid order, a supplementary counter affidavit has been filed on behalf of the respondent nos.
2 & 3. It would be relevant to quote paragraph nos. 5 to 12 of Patna High Court L.P.A No.1076 of 2011 dt.25-04-2023 11/20 the said affidavit :
"5. That it is humbly stated that in pursuance of the aforesaid direction, the Department convened a meeting with the official of the respondent university and requested them to furnish the service record and other relevant material related with both the appellant as well as Shri Vijay Pratap Singh.
6. That it is humbly stated that the respondent university failed to supply the relevant documents showing sanction of the post of Football Coach against which both the appellant as well as Shri Vijay Pratap Singh had been appointed, which means that both the appellant and Shri Vijay Pratap Singh had been appointed against unsanctioned post, which render their appointment illegal.
7. That it is humbly stated that after examining all the relevant documents related with the appellant as well as Shir Vijay Pratap Singh, the department passed a reasoned order dated 07.03.2023, which is being brought on record for the better appreciation of this fact.
8. That it is humbly stated that as per the aforesaid reasoned order the department has allowed the pension of the appellant in the last pay drawn in the pay scale of Rs. 6500-10500/- as he has already retired in the year 2007 itself.
9. That it is humbly stated that it has further been decided that since the appointment of Shri Vijay Pratap Singh has been done on unsanctioned post, Patna High Court L.P.A No.1076 of 2011 dt.25-04-2023 12/20 rendering his appointment void ab initio hence his service has been ordered to be terminated after one month from the issuance of the aforesaid reasoned order and after following the Principle of Rule of Natural Justice.
10. That it is humbly stated that it has even further decided that Shri Vijay Pratap Singh will also get the pay scale of Rs. 6500-10500/- for the period he has worked.
11. That it is important to mention here that since the post of Football coach has never been created/sanctioned by the State Government hence no pay scale has been assigned to that post.
12. That it is humbly stated that the department has further directed the university to identify those officials who were responsible for the appointment of appellant and Shri Vijay Pratap Singh within 30 days and take steps for recovery of the amount paid to the appellant and Shir Vijay Pratap Singh from them under the provisions contained in the Bihar & Orissa Public Demand Recovery Act, 1914."
10. From the averments of the supplementary counter affidavit, it appears that after examining all the relevant documents related with the appellant as well as Shri Vijay Pratap Singh, the Department passed a reasoned order dated 07.03.2023, which is reproduced below :
Patna High Court L.P.A No.1076 of 2011 dt.25-04-2023 13/20 "बबिहहार सरकहार बशिकहा बविभहाग, बबिहहार पटनहा तहाबकर्किक आददशि पटनहा, बदननांक 07/03/2023 ससंबचिकहा ससंख्यहा :-14/ मम013-1020/2011LPA No-1076/2011 कमल बकशिशोर प्रसहाद बिनहाम-रहाज्य सरकहार एविसं अन्य ममें बदननांक 22.02.2023 कशो महानननीय उच्चि न्यहायहालय , पटनहा दहारहा पहाबरत आददशि कहा कहायर्किकहारनी असंशि बनम्नवितत् हह:-
Despite presence of Director, Higher Education, Bihar there is no assistance to the extent that why one Shri Vijay Pratap Singh, football coach in B.R.A. Bihar University, Muzaffarpur, has been extended pay scale of Rs. 8000/- to 13500/- in the year 2011, whereas, appellant who attained age of superannuation and retired from service on 31.08.2007, has been extended pay scale of Rs. 6500/- to 10500/- His claim is that he is also entitled to pay scale of Rs. 8000/- to 13500/- on par with Shri. Vijay Pratap Singh, on this point the counter- affidavit and the supplementary affidavit filed on behalf of the respondents are silent. Even though crucial issue is whether appellant is entitled to pay scale of Rs. 8000/- to 13500/-? In this regard petitioner is relying on office order of B.R. Ambedkar Bihar University, Muzaffarpur issued in favour of Shri. Vijay Pratap Singh who has been extended pay scale of Rs. 8000/- to 13500/- and it has not been answered in the counter affidavit / supplementary affidavit.
Having regard to the fact that appellant has attained the age of superannuation and retired from service on 31.08.2007 and he is before this Court since the year 2007 and L.P.A. is of the year 2011, further two weeks' time is granted subject to payment of cost of Rs. 10,000/-, cost shall be paid by the State Government/University and it shall be remitted in High court Legal Services Authority.
State Government is permitted to file further supplementary affidavit in order to overcome the contention regarding the pay scale extended to Shri. Vijay Pratap Singh at Rs. 8000/- to 13500/- and why similar pay scale cannot be extended to appellant?
Patna High Court L.P.A No.1076 of 2011 dt.25-04-2023 14/20 सनी0 डब्ललू०जद०सनी० ससंख्यहा-11078/2007 शनी कमल बकशिशोर प्रसहाद बिनहाम-रहाज्य सरकहार एविसं अन्य ममें बदननांक 27.09.2010 कशो पहाबरत न्यहायहाददशि कद पशहात विहादनी दहारहा दहायर 'एल०पनीए० ससंख्यहा-1076/2011 ममें बदननांक 06.02.2020 कशो पहाबरत न्यहायहाददशि कद आलशोक ममें शनी कमल बकशिशोर प्रसहाद, सदविहा बनविवृत्त फम टबिबॉल कशोचि बिनी०आर०ए० बबिहहार बविश्वबविदहालय, ममजफ्फरपमर कनी सदविहा कद सं ममें कनी गयनी समनीकहा कद क्रम ममें बविभहाग बनम्न तथ्ययों सद अविगत ह आ ससंबिध म , तथहा सम्पमरर्कि तथ्य प्रकहाशि ममें आयहा :-
विहादनी शनी कमल बकशिशोर प्रसहाद कशो फम टबिबॉल कशोचि कद पद पर बदननांक 03.04.1975 कशो 250-400 कद विदतनमहान ममें बनयमबकत बकयहा गयहा थहा बकन्तम बविश्वबविदहालय दहारहा कभनी भनी फम टबिबॉल कशोचि कद पद कनी स्विनीकवृबत ससंबिध सं नी पत उपलब्ध नहनी करहायहा गयहा। सहाथ हनी रहाज्य सरकहार सद बबिहहार रहाज्य बविश्वबविदहालय कनी ससंगत धहारहा 35 (2) कद तहत अनममशोदन प्रहाप्त नहनी बकयहा गयहा ।
रहाज्य सरकहार दहारहा उकत पद सवृबजत नहनी रहनद कद कहारर उकत पद कहा विदतन / विदतनमहान बनधर्धाबरत नहहीं थहा। पमनरनीकर ममें फम टबिबॉल कशोचि कद बलए विबरर्कित पद हदतम कशोई विदतनमहान कनी अनमशिसंसहा नहनी रहनद कनी बस्थबत ममें बविश्वबविदहालय दहारहा विहादनी कशो 2200-4000 कद विदतनमहान कशो मनमहानद ढसंग सद पमनरनीबकत कर पनी०टनी०आई० कद समतमल्य 5000-8000 कहा विदतनमहान प्रदहान कर बदयहा गयहा। विहादनी शनी प्रसहाद 31.08.2007 कनी बतबथ ममें (सदविहाबनविवृबत्त कद समय ) 6500- 10500 कहा विदतनमहान प्रहाप्त कर रहद थद।
महामलद कद बनरहाकरर कद क्रम ममें फम टबिबॉल कशोचि कहा कशोई पद रहाज्य सरकहार कद स्तर सद स्विनीकवृत / सवृबजत नहनी रहनद कद कहारर विदतनमहान कद ससंबिध सं ममें बवित्त बविभहाग दहारहा मसंतव्य बदयहा गयहा बक प्रशिहासनी बविभहाग दहारहा उल्लदख बकयहा गयहा हह बक बविश्वबविदहालय ममें फम टबिबॉल कशोचि कहा पद सवृबजत नहहीं हह , तशो ऐसनी बस्थबत ममें विहादनी कहा सदविहा इबतहहास एविसं अबभमत सबहत परहामशिर्कि प्रहाप्त बकयहा जहाय।
बविभहागनीय अबभमत हदतम विहादनी कद सदविहा इबतहहास एविसं अनममहान्य विदतन कद सं ममें बदननांक 24.01.2020 कशो बविश्वबविदहालय कद बवित्त पदहाबधकहारनी एविसं बविबध ससंबिध पदहाबधकहारनी कद सहाथ बविभहाग कद उप बनददशिक एविसं विदतन कशोशिनांग कद सहाथ बिहठक म नी। फम टबिबॉल कशोचि कद पद कनी स्विनीकवृबत ससंबिध हय सं नी आददशि बविश्वबविदहालय दहारहा उपलब्ध नहनी करहायहा गयहा 01.01.1973 कद विदतनमहान ममें प्रयशोग प्रदशिर्किक कद विदतनमहान कद अनमरूप शनी कमल बकशिशोर प्रसहाद फम टबिबॉल कशोचि, कशो भनी बदयहा गयहा, बजसकहा पमनरनीबकत विदतनमहान 2200-4000 ददय हह। 2200-4000 कहा विदतनमहान यलू०जनी०सनी० कहा विदतनमहान हह। शनी प्रसहाद कनी बनयमबकत बविश्वबविदहालय स्तर सद Patna High Court L.P.A No.1076 of 2011 dt.25-04-2023 15/20 फम टबिबॉल कशोचि कद गहर सवृबजत पद कद बविरूद्ध कनी गयनी हह , बजसद बक रहाज्य सरकहार नद बकसनी भनी विदतनमहान ममें स्विनीकवृबत प्रदहान नहनी कनी थनी। बविश्वबविदहालय दहारहा स्विदच्छहाचिहाबरतहा सद शनी कमल बकशिशोर प्रसहाद कनी बनयमबकत कनी गयनी तथहा जहानबिमझकर रहाज्य सरकहार कद समक बिहाध्यकहारनी बस्थबत कशो उत्पन्न कर बदयहा गयहा। उन्हमें कभनी प्रयशोग प्रदशिर्किक तशो कभनी पनी०टनी०आई० कहा विदतनमहान स्विदच्छहाचिहाबरतहा कद आधहार पर बदयहा जहातहा रहहा।
म , बजसकद तहत सं ममें पमननः बवित्त बविभहाग कहा परहामशिर्कि प्रहाप्त हआ इस ससंबिध बबिहहार रहाज्य कद बविश्वबविदहालययों एविसं असंगनीभलूत महहाबविदहालययों कद पदहाबधकहारनी एविसं बशिककदत्तर कमर्मी कद विदतनमहान / पमनरनीबकत विदतनमहान एविसं अन्य सभनी ससंकल्प प्रशिहासनी बविभहाग कद स्तर सद हनी बनगर्कित हशोतद रहनद कशो दवृबष्टिपथ ममें रखतद हएम बनरर्किय बलऐ जहानद कनी सलहाह दनी गयनी।
बविश्वबविदहालय कहा कथन हह बक फम टबिबॉल कशोचि कहा पद बविश्वबविदहालय अबधबनयम कद बिननद सद पलूविर्कि एल०एस० कबॉलदज ममजफ्फरपमर ममें स्विनीकवृ त थहा। इस स्विनीकवृबत कहा भनी पत बविश्वबविदहालय उपलब्ध करहानद ममें असफल रहहा। बविश्वबविदहालय अबधबनयम ममें विबरर्कित हह बक 15.08.1976 कद पशहात जशो भनी पद स्विनीकवृत हशोगहा विशो रहाज्य सरकहार पलूविर्धानममबत बबिनहा नहहीं हशोगहा। चिलूचूँबक फम टबिबॉल कशोचि कद पद पर विहादनी कनी बनयमबकत 15:08:1976 कद पलूविर्कि 03.04.1975 कशो विदतनमहान 250- 400 पर बकयहा गयहा हह , बजसकद आलशोक ममें शनी प्रसहाद कनी बनयमबकत एक स्विनीकवृ त पद पर हहीं कनी गयनी हह। परन्तम बविश्वबविदहालय स्तर सद स्विनीकवृत पद कहा कशोई सं नी बविश्वसननीय सहाक्ष्य उपलब्ध सहाक्ष्य प्रस्तमत नहनी बकयहा गयहा, न हनी पद सवृजन ससंबिध करहायहा गयहा।
इसकद अबतबरकत समहानहान्तर महामलद ममें शनी बविजय प्रतहाप बससंह कनी बनयमबकत बविश्वबविदहालय दहारहा शनी कमल बकशिशोर कनी सदविहा बनविवृबत्त बतबथ 31.08.2007 कद बिहाद बविश्वबविदहालय कद जहापनांक - 3594 / R बदननांक 01.07.2008 कद प्रभहावि सद विदतनमहान कहा असंकर बकए बबिनहा हहीं कर बदयहा गयहा तथहा बनयमबकत कनी प्रबक्रयहा सद बविभहाग कशो अलग रखहा गयहा।
बनददशिक, उच्चि बशिकहा, बबिहहार कद पतनांक -280 बदननांक- 15.02.2023 दहारहा शनी बविजय प्रतहाप बससंह तथहाकबथत फम टबिबॉल कशोचि , एल०एस० कबॉलदज, ममजफ्फरपमर कद महामलद ममें असंबतम ममौकहा प्रदहान करतद हएम समहाननांतर महामलद ममें कनी गयनी बनयमबकत / विदतन बनधर्धारर एविसं सदविहा बनयबमबतकरर सद ससंबिबसं धत सभनी सहाक्ष्यशो / अबभलदखयों सबहत बदननांक - 22.02.2023 कशो यथहाबचित बनरर्किय बलए जहानद कद बलए बिहठक ममें उपबस्थत हशोनद कहा बनदर्देशि बदयहा गयहा। उकत आहलूत बिहठक ममें बविश्वबविदहालय दहारहा नहाबमत पदहाबधकहारनी एविसं सहहायक उपबस्थत हएम । बिहठक कनी कहायर्किविहाहनी कद तहत Patna High Court L.P.A No.1076 of 2011 dt.25-04-2023 16/20 पमननः पद सवृजन कहा कशोई सहाक्ष्य उपलब्ध नहहीं करहायहा गयहा। उकत बिहठक ममें एक और ममौकहा प्रदहान करतद हएम बदननांक - 27.02.2023 कशो नहाबमत पदहाबधकहारनी एविसं सहहायक कद कथहानमसहार सभनी सहाक्ष्ययों कद सहाथ आविश्यक बनदर्देशि ददतद हएम पमननः उपबस्थत हशोनद कशो कहहा गयहा। इससद ससंबिबसं धत कहायर्किविहाहनी प्रबतविददन बविश्वबविदहालय कद प्रबतबनबधययों कशो उपलब्ध करहा बदयहा गयहा , परन्तम बविश्वबविदहालय स्तर सद पदहाबधकहारनी बनधर्धाबरत बतबथ कशो उपबस्थत नहहीं हएम । बदननांक 01.03.2023 कशो बविश्वबविदहालय कद पतनांक- बिनी0 / 410 बदनहाक 01.03.2023 दहारहा ससंबिबसं धत महामलद कहा आबशिक सं नी सहाक्ष्य उपलब्ध उत्तर प्रबतविददन बविभहाग कशो भदजहा गयहा , बजसममें पद सवृजन ससंबिध नहनी हशोनहा असंबकत बकयहा गयहा। फम टबिबॉल कशोचि कद पद पर बवित्त बविभहाग सद प्रहाप्त सलहाह तथहा बविबभन्न तथ्ययों कद आलशोक ममें आददशि बनम्नवित हह:-
(क) शनी कमल बकशिशोर प्रसहाद कनी सदविहा बनविवृबत्त 31.08.2007 कशो हनी हशो चिमकनी हह। बविश्वबविदहालय कद कथनहानमसहार बविश्वबविदहालय अबधबनयम कद तहत 15.08.1976 कद पलूविर्कि उनकनी बनयमबकत 03.04.1975 कशो विदतनमहान 250-400 पर हईम थनी। उसकद बिहाद विदतन एविसं पमेंशिनहाबद कहा भमगतहान विदतनमहान 6,500-
10500 कद आधहार पर हशो रहहा हह।
विरर्कि 2007 ममें हनी उनकनी सदविहाबनविवृबत कशो ददखतद हएम उनकनी बनयमबकत अस्विनीकवृत पद पर हशोनद कद बिहाद भनी नहसबगर्किक न्यहाय कद बसद्धहान्तयों कद तहत बदयद गयद असंबतम विदतनमहान 6,500-10,500 कद आधहार पर पमेंशिन जहारनी रखद जहानद कहा आददशि बदयहा जहातहा हह।
(ख) शनी बविजय प्रतहाप बससंह कनी बनयमबकत बविश्वबविदहालय दहारहा शनी कमल बकशिशोर प्रसहाद कद बरकत पद पर कनी गई , परन्तम पलूविर्कि ममें हनी यह स्पष्टि बकयहा जहा चिमकहा हह बक बविश्वबविदहालय दहारहा कभनी भनी कबथत फम टबिबॉल कशोचि कद पद कद सवृजन कहा सहाक्ष्य उपलब्ध नहहीं करहायहा गयहा। इस प्रकहार शनी बविजय प्रतहाप बससंह कनी भनी बनयमबकत असवृबजत पद पर बविश्वबविदहालय दहारहा कनी गई। असवृबजत पद पर कनी गई बनयमबकत अविहध हह। (2006) 4SCC1 (कनर्धाटक रहाज्य सरकहार बिनहाम उमहा ददविनी) कद महामलद ममें भनी सवृबजत पद पर बनयमबकत विहध बनयमबकत कहा एक महत्विपलूरर्कि आधहार हह। बविश्वबविदहालय कशो बिहार-बिहार समय ददकर एविसं बिमलहाकर फम टबिबॉल कशोचि कद पद कद सवृबजत हशोनद कहा प्रमहार ददन द कहहा गयहा। इस हदतम बविश्वबविदहालय कद सहाथ बदननांक - 22.02.2023 कशो बविशिदर बिहठक कनी गई बजसकनी कहायर्किविहाहनी - 328 बदननांक 22.02. 2023 बनगर्कित कनी गई। उकत बतबथ कशो भनी बविश्वबविदहालय दहारहा पदसवृजन कहा सहाक्ष्य उपलब्ध नहहीं करहानद कद कहारर एक और ममौकहा ददतद हएम 27.02.2023 कशो सहाक्ष्य उपलब्ध करहानद कहा ममौकहा बदयहा गयहा। उकत बतबथ कशो कशोई बविश्वबविदहालय प्रबतबनबध उपबस्थत नहहीं हएम और बदयद गयद प्रबतविददन पतनांक -410 Patna High Court L.P.A No.1076 of 2011 dt.25-04-2023 17/20 बदननांक 01.03.2023 दहारहा कशोई सहाक्ष्य उपलब्ध नहहीं करहायहा गयहा हह।
उकत पबरबस्थबत ममें शनी बविजय प्रतहाप बससंह कद असवृबजत/ अस्विनीकवृत कबथत फम टबिबॉल कशोचि कद पद पर बनयमबकत अविहध रहनद कद कहारर पत बनगर्कित कनी बतबथ सद एक महाह कद असंदर नहसबगर्किक न्यहाय कद बसद्धहान्त कद तहत उनसद स्पष्टिनीकरर प्रहाप्त करतद हएम उनकनी सदविहा समहाप्त करनद कहा आददशि बदयहा जहातहा हह।
चिलूसंबक शनी कमल बकशिशोर प्रसहाद कशो विदतनमहान 6.500-10,500 कद आधहार पर भमगतहान अनममहान्य बकयहा जहा रहहा हह अतनः शनी बविजय प्रतहाप बससंह कद कहायर्धाविबध तक कहा भगतहान उसनी विदतनमहान कद आधहार पर बकयहा जहायगहा। यहहाँ पमननः यह स्पष्टि बकयहा जहा रहहा हह बक बविश्वबविदहालय ममें चिलूसंबक फम टबिबॉल कशोचि कहा कशोई पद सरकहार दहारहा सवृबजत नहहीं बकयहा गयहा। थहा इसबलए इसकहा कशोई विदतनमहान भनी बनधर्धाबरत नहहीं थहा।
इस क्रम ममें शनी कमल बकशिशोर प्रसहाद दहारहा दहायर सनी 0 डब्ललू0 जद0 सनी0 ससंख्यहा- 11078/2007 ममें महानननीय उच्चि न्यहायहालय , पटनहा दहारहा पहाबरत आददशि बदननांक 27.09.2010 कशो ननीचिद उद्धतवृ बकयहा जहा रहहा हह :-
"... The last pay fixation and consequential retirement benefit will be decided as per norms to be followed by the State Government by fixing a pay scale of non- teaching employ of the university..."
इस प्रकहार शनी बविजय प्रतहाप बससंह बजनकहा महामलहा शनी कमल बकशिशोर प्रसहाद कद समहान हह कशो गहर -बशिकक कहा विदतनमहान 6,500-10,500 अनममहान्य बकयहा जहा रहहा हह।
(ग) असवृबजत पदयों पर शनी कमल बकशिशोर प्रसहाद एविसं शनी बविजय प्रतहाप बससंह कनी बनयमबकत करनद एविसं उनकनी बनयमबकत करनद कनी पलूविर्धानममबत बबिहहार बविश्वबविदहालय अबधबनय 1976 कनी धहारहा 35(2) कद तहत रहाज्य सरकहार कनी पलूविर्धानममबत प्रहाप्त नहहीं करनद कद कहारर उपरशोकत दशोनयों कबमर्किययों कनी बनयमबकत ममें ससंलग्न सभनी स्तर कद पदहाबधकहारनी एविसं कमर्किचिहारनी कनी पहचिहान बविश्वबविदहालय 30 बदनयों कद असंदर करदगहा एविसं उन सभनी पदहाबधकहाबरययों एविसं कबमर्किययों सद Bihar & Orissa Public Demands Recovery Act of 1914 एविसं बबिहहार बविश्वबविदहालय अबधबनयम, 1976 कनी धहारहा 35 (3) कद तहत उपरशोकत दशोनयों कबमर्किययों कशो भमगतहान बकयद गयद रहाबशि कनी विसलूलनी कद बलए कहारर्किविहाई प्रहारसंभ करतद हएम बविभहाग कशो प्रबतविदबदत करदगहा।
(घ) यबद बविश्वबविदहालय दहारहा रहाबशि विसलूलनी कनी कहारर्किविहाई कनी सलूचिनहा इस Patna High Court L.P.A No.1076 of 2011 dt.25-04-2023 18/20 कहायर्धालय कशो 45 बदनयों कद असंदर प्रहाप्त नहहीं हशोतनी हह तशो बविभहाग दहारहा सभनी ससंबिबसं धत पदहाबधकहाबरययों एविसं कबमर्किययों कद बविरूद्ध अनमशिहासबनक एविसं कहानलूननी कहारर्किविहाई करनद कशो बिहाध्य हशोगनी।
(ड) इस आददशि दहारहा बविभहाग दहारहा इस महामलद ममें पलूविर्कि ममें बनगर्कित आददशि 14 / मम013-1020 / 2011 - 1190 बदननांक-23.11.2020 उकत हद तक ससंशिशोबधत समझहा जहायगहा।
Sd/-(रदखहा कममहारनी) बनददशिक (उच्चि बशिकहा) बशिकहा बविभहाग, बबिहहार, पटनहा जहापनांक 14/मम013-1020/2011-416 पटनहा बदननांक 07/07/2023 प्रबतबलबप :- कम लसबचिवि एविसं कम लपबत बिहाबिहासहाहदबि भनीमरहावि अम्बिदडकर बबिहहार बविश्वबविदहालय, ममजफ्फरपमर / अपर ममख्य सबचिवि, बशिकहा बविभहाग कद आप्त सबचिवि / सबचिवि, बशिकहा बविभहाग कद बनजनी सहहायक / उच्चि बशिकहा बनददशिहालय ममें पदस्थहाबपत सभनी उप बनददशिक एविसं सहहायक बनददशिक / प्रबतबनयमकत पदहाबधकहारनी / प्रशिहाखहा पदहाबधकहारनी, प्रशिहाखहा - 14 एविसं 15 उच्चि बशिकहा कशो सलूचिनहाथर्कि एविसं आविश्यक कहायर्धाथर्कि प्रदबरत ।
2. द र, बशिकहा बविभहाग कशो बविभहागनीय विदबिसहाईट पर अपलशोड आई०टनी० महनज करनद हदतम प्रदबरत।
Sd/-
बनददशिक (उच्चि बशिकहा) बशिकहा बविभहाग, बबिहहार, पटनहा"
11. So far as career progression of the petitioner-
appellant is concerned, the learned Single Judge has elaborately discussed all the issues and what was admissible to the petitioner during his service period. So, we are not inclined to enter into these matters. However, from the facts as brought on record it is clear that the petitioner-appellant was appointed as Football Coach against non-sanctioned post. The Department Patna High Court L.P.A No.1076 of 2011 dt.25-04-2023 19/20 has allowed the pension of the appellant in the last pay drawn in the pay scale of Rs. 6500-10500/- as he has already retired in the year 2007 itself. It has also come on record that the department concerned has taken a decision to revert Shri Vijay Pratap Singh to the pay scale of Rs. 6500-10500/- for the period he has worked and to take steps for his termination. Since the post of Football Coach has never been created/sanctioned by the State Government, hence no pay scale has been assigned to that post and the State Government has further directed the university to identify those officials who were responsible for the appointment of appellant and Shri Vijay Pratap Singh within 30 days and take steps for recovery of the amount paid to the appellant and Shri Vijay Pratap Singh from them under the provisions contained in the Bihar & Orissa Public Demand Recovery Act, 1914.
12. In the light of discussion made hereinabove and under the facts and circumstances of the case, it cannot be said that the learned Single Judge has committed any error which calls for interference by this Court in exercise of the appellate jurisdiction. We are in agreement with the view taken by the learned Single Judge.
13. Accordingly, the present Letters Patent Appeal is Patna High Court L.P.A No.1076 of 2011 dt.25-04-2023 20/20 dismissed. However, it is made clear that the appellant would not be subjected to any recovery which is not permissible under the law. Moreover he has discharged the duties of the post and at this distance of time, it is not appropriate to initiate any recovery proceedings. At this stage, it is necessary to take note of recent judgment of the Apex Court viz., Thomas Daniel vs. State of Kerala & Ors., 2022 SCC OnLine SC 536, which covers the aforesaid aspect of the matter.
(P. B. Bajanthri, J) ( Arun Kumar Jha, J) V.K.Pandey/-
AFR/NAFR AFR CAV DATE 13.04.2023 Uploading Date 26.04.2023 Transmission Date NA