Madras High Court
The District Education Officer vs M.Panneer Dass on 6 February, 2019
Bench: S.Manikumar, C.T.Selvam
1
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 06.02.2019
CORAM:
THE HON'BLE MR.JUSTICE S.MANIKUMAR
AND
THE HON'BLE MR.JUSTICE C.T.SELVAM
W.A.(MD) No.362 of 2016
C.M.P.(MD)No.2327 of 2016
1. The District Education Officer,
V.O.C. Government Higher Secondary School,
Kovilpatti, Thoothukudi District.
2. The District Education Officer,
S.V. Government Higher Secondary School Campus,
Thoothukudi.
3. The Director of School Education (Secondary),
College Road, Chennai 600 006.
4. The Secretary,
Government of Tamil Nadu,
Education Department,
fort. St. George, Chennai 600 009 ... Appellant
vs.
1. M.Panneer Dass
Secondary Grade Teacher,
T.D.T.A.Mary Soundarapandian
High School, Pichivillai,
Vellanvillai (Via), Tuticorin District.
2. The Correspondent,
T.D.T.A.Mary Soundarapandian
High School, Pichivillai,
http://www.judis.nic.in Vellanvillai (Via), Tuticorin District. ... Respondents
2
Prayer: Writ Appeal is filed under Clause 15 of the Letters Patent,
against the order made in W.P.(MD)No.3562 of 2010, dated
24.01.2014.
For Appellants : Mr.V.R.Shanmuganathan,
Special Government Pleader
For Repondents : Mr.Joseph Thatheus Jerome
JUDGMENT
(Judgment of the Court was made by S.MANIKUMAR, J) Instant writ appeal has been filed against the order, made in W.P.(MD)No.3562 of 2010, dated 24.01.2014, by which, the writ court, while allowing the writ petition, directed the appellants to regularise the appointment of the 1st respondent as a Secondary Grade Teacher, from 15.07.2002, with all attendant and monetary benefits, with the specified period.
2. Facts leading to the writ petition are that the 1st respondent was appointed as a Secondary Grade Teacher in 2nd respondent-School on 15.07.2002 in the vacancy arose on 04.06.2002, due to transfer of another teacher. When the School authorities approached the Educational Authorities, for approving his appointment duly made in http://www.judis.nic.in 3 accordance with the procedure laid down under Rules in the sanctioned post, the District Educational Officer, V.O.C. Government Higher Secondary School, Kovilpatti, Thoothukudi District, 1st appellant herein, passed an order, dated 21.8.2002, refusing to approve her appointment. On the other hand, the first appellant has granted approval of his appointment, with effect from 01.06.2003, as Secondary Grade Teacher, on consolidated pay of Rs.3,000/- per month and thereafter, his appointment was approved as a Secondary Grade Teacher, with effect from 1.6.2006, in the time scale of pay. Aggrieved by the same, the petitioner has preferred W.P.(MD)No.3562 of 2010, for a writ of Certiorarified Mandamus, to quash the proceedings of the first appellant, made in Na.Ka.No.617/B3/02 No. 8-02, dated 21,8.2002 and the consequential proceedings in Na.Ka.No. 8/A2/8, dated 18.3.2005 and the further consequential proceedings of the second appellant made in Mu.Mu.No.34Q/A4/07, dated 23.5.2007 and further to direct appellant Nos.1 to 3 to approve the appointment of the 1st respondent, as a Secondary Grade Teacher in time scale of pay, with all benefits and emoluments, from the date of appointment, ie., 15.7.2002, made in the T.D.T.A High School K.Kailapuram, Gangailondan, Tuticorin District by holding G.O.Ms.No.79 Education Department, http://www.judis.nic.in dated. 14.6.2002, G.O.Ms.No.100, Education 4 Department, dated 27.6.2003 and G.O.Ms.No.130, Education Department, dated 27.9.2004 as void and illegal.
3. The impugned orders, before us, are assailed on two grounds, viz., (1) There are surplus teachers working in other schools, run by the same management and until surplus/excess teachers are deployed in the vacancy, no fresh appointments can be made and any such appointment made, cannot be approved, and (2) As per the Government Order issued by the Government, vacancies of Secondary Grade Teacher arose on 1.6.2002 shall be filled up only by graduate teachers, after considering the line of judgements, viz, 2002 Writ L.R. 173 (Secretary & Correspondent, Uswathun Hasana Oriental (Arabic) Girls Higher Secondary School v. The State of Tamil Nadu); W.A.No. 249 of 2002 etc. Batch (State of Tamil Nadu v. Pallivasal Primary School, Mudukulathur and others) dated 2.4.2004; 2004 Writ L.R. 248 (Viveka Poorana Aided Elementary School v. The Director of Elementary Education & another) W.P(MD).No. 1882/2008, dated 10.3.2008 (Roselin Gnanaseeli Princy v. District Elementary Educational Officer, Tirunelveli District and 2 others); W.P(MD).No.2884/2009, dated 10.9.2009 (K. Ponshanthi v. District Elementary Educational Officer, Tirunelveli and another); and http://www.judis.nic.in 5 W.P(MD).No.13330/2011 (S.lmmanvel Gnanaraj v. Additional Assistant Elementary Educational Officer, Tirunelveli District and 2 others), a learned single Judge in W.P.(MD)No.3562 of 2010, dated 24.01.2014, considering the facts and circumstances of the case, held as follows:
"6. In all these judgments, the learned brother Judges of this Court were pleased to reject such ground and pleased to observe that there is no justification to deny the approval on the ground of surplus teachers when the petitioners are fully qualified for being appointed in the sanctioned vacancies and the schools are eligible to retain the said post and the availability of excess teachers cannot be a ground to deny such approval. In view of such legal position, the first ground on which the approval is rejected, cannot be allowed to stand.
7. Regarding the second ground, the G.O referred to in the impugned order is G.O.Ms.No.79, dated 14.6.2002 and that the Government is proposed to create middle grade graduate teachers initially in the Government school having teacher cum pupil ratio at 1:40 for teaching 6 to 8 classes. The Government having found the standard of secondary grade teachers is too low to teach 6 to 8 classes, made necessary amendment in the Rules by creating the post of middle grade http://www.judis.nic.in teachers under various category under G.O.Ms.No.125, 6 School Education, dated 12.11.2003. As per which, junior grade teacher post is created in all levels. It may be true that G.O.Ms.No.79 dated 14.6.2002 provides for filling up of vacancies as on 1.6.2002 as middle grade graduate teacher. But the G.O cannot be given retrospective effect and the appointments made much before the creation of the post of middle grade graduate teachers, cannot be denied the approval with effect from the date of appointment, as done in the present case. As the proposal created only by Government Order dated 12.11.2003, the appointment duly made ought to have been approved. As already stated, the petitioner is fully qualified to be appointed as Secondary Grade Teacher and he was appointed as Secondary Grade Teacher on 15.7.2002, much before the creation of the post and much before amendment being introduced in the relevant rules. As such, the Educational Authorities ought to have approved his appointment from the date of appointment with all monetary benefits.
8. In the result, the writ petition is allowed as prayed for and the respondent Nos.1 to 3 are directed to regularise the appointment of the petitioner as Secondary Grade Teacher from 15.07.2002 with all attendant and monetary benefits, within a period of eight weeks from the date of receipt of copy of this order."
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4. Being aggrieved by the same, appellant has filed the instant writ appeal on various grounds.
Heard the learned counsel appearing for the parties and perused the materials available on record.
5. G.O.Ms.No.79 Education Department, dated. 14.6.2002, reads as follows:
jkpH;ehL muR RUf;fk;
gs;spfs; ? gs;spfspy; 6. 7. 8 Mfpa tFg;g[fspy; ,ilepiy Mrphpah;fSf;Fg; gjpy; gp/vl;/ jFjp bgw;w Middle Grade Graduate Teachers epakpj;jy; ? Miz btspaplg;gLfpwJ/ ??????????????????????????????????????????????????????
gs;spf; fy;tp (a{1) j;Jiw murhiz epiy vz;/79 ehs;: 14/6/2002 1/ muR foj epiy vz;/36. gs;spf;fy;tp ehs;/11/1/95 2/ muR foj vz;/64647-v!;2-96?9 ehs;/27/8/99 3/ bjhlf;ff; fy;tp ,af;Fehpd; foj vz;/45317-,o1-96 ehs; 1/8/2000/ Miz:
eLepiy. cah;epiy kw;Wk; nky;epiyg; gs;spfspy; http://www.judis.nic.in 8 mt;tg;nghJ jpUj;jpaikf;fg;gLk; ghlj; jpll; j;jpw;nfw;g. 6.7.8 Mfpa tFg;g[fspy; M';fpyk;. fzpjk;. mwptpay; Mfpa ghl';fis ,ilepiy Mrphpah;fshy; ifahs ,aYtjpy;iy/ ,jdhy; fy;tpapd; juk; Muk;g epiyapnyna ghjpf;fg;gLfpwJ/ khz;gk[ pF Kjyikr;rh; mth;fsJ 15 mk;r';fis cs;slf;fpa jpl;l';fspy; ghyh; gs;sp Kjy; gy;fiyf; fHfk; tiu fy;tpiaj; juk;
cah;jJ
; tjpy; ftdk; brYj;Jjy; vd;w jpl;lKk;;
ml';Fk;/ ,jidf; fUj;jpy; bfhz;L gs;spfspy; 6.7.8 Mfpa tFg;g[fspy; fy;tpapd; juj;ij cah;j;j ,ilepiy Mrphpah; gzpapl';fspy; gp/vl;/ jFjp bgw;w Mrphpah;fis epakpg;gJ FwpjJ ;
muR jPu Muha;e;jjpy;. jw;nghJ gzpgh[ pa[k; ,ilepiy Mrphpah;fs; Xa;t[bgWk;nghnjh my;yJ gzpjJ ; wg;g[ bra;a[k;nghnjh my;yJ gjtp cah;tpy; bry;Yk;nghnjh my;yJ kw;wtifapy; VnjDk; xU fhuzj;jhy; gzpaplk; fhyp Vw;gLk;nghnjh mt;tif ,ilepiy Mrphpah; gzpapl';fSf;Fg; gjpy; ",ilepiy gl;ljhhp Mrphpah;" mjhtJ "Middle Grade Graduate Teacher" vd;w g[jpa gjtpapid gog;goahf cUthf;fp mg;gjtpfSf;F (1/6/2002 md;iwa epiyapy; Vw;gl;l fhyp gzpapl';fs;cl;gl) 2002?2003k; fy;tpahz;L Kjy; gp/vl;/ jFjp bgw;w Mrphpah;fisf; bfhz;L ,ilepiy Mrphpah; Cjpa tpfpjj;jpnyna (U:/4500?125?7000) xU Kd; Cjpa cah;t[ mspj;J (U:/4625?125?7000) epakpf;f muR mDkjp mspj;J MizapLfpwJ/ 2/ mt;thW ,ilepiy Mrphpah; gzpapl';fSf;Fg; gjpy; Middle grade graduate teacher vd;w g[jpa gzpaplj;ij cUthf;Fk;nghJ fPH;f;fz;l epge;jidfisa[k; fUj;jpy; bfhs;sg;glntz;Lk;/ http://www.judis.nic.in 1) gs;spfspy; 6.7.8 Mfpa tFg;g[fspy; fhyp Vw;gLk;9
,ilepiy Mrphpah; gzpapl';fSf;F gjpy; ? Middle Grade Graduate Teacher Post g[jpajhf U:/4625?125?7000 vd;w Cjpa tpfpjj;jpy; cUthf;Fk;nghJ me;je;j ,ilepiy Mrphpah; gzpapl';fs; fhyhtjpahdjhff; fUjg;gl ntz;Lk;/ Middle Grade Graduate Teacher gzpaplj;jpid TLjy; gzpaplk; vd fUjf;TlhJ/
2) Middle Grade Graduate Teacher Post MtJ Kjw;fz;
muRg; gs;spfspy; mJt[k; Mrphpah; khztpah; khzth; tpfpjk; 1:40 cs;s gs;spfspy; M';fpyk;. fzpjk;. mwptpay; ghl';fspilna gp/vl;/ jFjp Mrphpah;fis jw;nghJ filgpof;fg;gLk; tpfpjhr;rhuj;jpd;go gfph;e;jspf;fyhk;/
3) 6. 7. 8 Mfpa tFg;g[fSf;F Middle Grade Graduate Teacher Post Vw;gLj;jg;gLtjhy; mjidbahl;o gzp epakd tpjpfSf;F chpa jpUj;jk; btspaplg;gLk;/
4) muR epjp cjtpbgWk; gs;spfisg;bghUj;jtiu Middle Grade Graduate Teacher Post f;F ,ilepiy Mrphpah; Cjpa tpfpjj;jpy; xU Kd; Cjpa cah;t[ mspf;fg;gLtjhy; mjdhy; Vw;gLk; TLjy; brytpid me;je;j epht ; hfnk Vw;Wf; bfhs;s ntz;Lk;/ ,t;tif Middle Grade Graduate Teacher Post f;F khtl;l thhpahf fUj;JU mDg;gg; bgw;W murstpy; mDkjp bgw;w gpdd ; h;jhd; gzpapl';fs; epug;gg;glntz;Lk;/ ,jidaLj;J chpa rl;l tpjpfSf;F jpUj;jk; btspaplg;gLk;/ 3/ xU khtl;lj;jpy; fhyp Vw;gLk; ,ilepiy Mrphpah; gzpapl';fis xl;L bkhj;jkhf fzf;fpl;L mjid gs;spfspy; 6.
7. 8 Mfpa tFg;g[fspy; cs;s mjfg;goahd khzth;fs; vz;zpf;if kw;Wk; gphptf[ Sf;nfw;g midj;Jg; gs;spfSf;Fk; tUlh tUlk; gog;goahf rkg';fplL ; me;je;j Kjd;ikf; fy;tp http://www.judis.nic.in mYtyh;-khtl;l bjhlf;ff;fy;tp mYtyh;fs; mspf;Fk;goa[k;. 10
mt;thW Middle Grade Graduate Teacher Post id rk g';fpl;L ,ilepiy Mrphpah; fhyp gzpaplk; Vw;glhj xU gs;spf;F gfph;e;jspf;Fk;nghJ mjw;F <lhf me;jg; gs;spapy; cs;sntbwhU ,ilepiy Mrphpah; gzpaplj;ij chpa gs;spf;Fkhw;wt[k; mwpt[Wj;jg;gLfpwJ/ ,e;j Middle Grade Graduate Teacher Post ia xnu tUlj;jpy; xnug; gs;spapy; xl;Lbkhj;jkhf gfph;t[ bra;af;Tlhbjdt[k; mwpt[Wj;jg;gLfpwJ/ 4/ muR xd;wpa eLepiyg;gs;spfs;. muR efuhl;rp cah;epiy kw;Wk; nky;epiyg; gs;spfspy; 6. 7. 8 Mfpa tFg;g[fspy; ,ilepiy Mrphpah;fSf;F gjpy; g[jpajhf cUthf;fg;gLk; ,ilepiy gl;ljhhp Mrphpah; mjhtJ Middle Grade Graduate Teachers gzpapl';fis Mrphpah; njh;t[ thhpak; K:yk; gp/o/Mrphpah; njh;t[f;fhd bghJthd eilKiwfisg; gpd;gw;wp nghl;o vGj;Jj; njh;t[ mog;gilapy; M';fpyk;. mwptpay;. fzpjk; Mfpa ghl';fSf;F kl;Lk; gp/vl;/. jFjp bgw;w Mrphpah;fis njh;e;bjLj;J epug;gt[k; mDkjp mspf;fg;gLfpwJ/ khefuhl;rp gs;spfisg; bghUj;jtiu me;je;j Mizah;fs; mjw;fhd fhypapl tpgu';fis Mrphpah; njh;t[ thhpaj;Jf;F bjhptpf;fyhk;/ ,e;j tif Mrphpah; epakdk; bra;ag;gl;l gpdd ; h;
FHe;ijfs; kd,ay; Fwpj;J chpa neuj;jpy; gapw;rp mspf;fg;gLk;/ 5/ nghl;o vGj;Jj; njh;t[ jFjp mog;gilapy; Kjw;fz; muR. efuhl;rp. eLepiy. cah;epiy kw;Wk; nky;epiyg; gs;spfSf;Fk;. mLj;J xd;wpa eLepiyg; gs;spfSf;Fk;. K:d;whtjhf khefuhl;rp gs;spfSf;Fk; njh;t[ bgw;w gzp ehLeh;fis gfph;e;jspf;fyhk;/ 6/ ,t;turhizshdJ epjpjJ ; iwapy; m/rh/F/vz;/44789- http://www.judis.nic.in rp/vk;/gp/rp-2002 ehs;/14/6/2002?d; ,irt[ld; btspaplg;gLfpwJ/ 11 (MSehpd; Mizg;go) tp/F/Rg;g[uh$;.
muRr; brayhsh;/
6. G.O.Ms.No.100, School Education (Budget) Department, dated 27.06.2003, reads thus, gs;spfs; gs;spfspy; Mrphpah; fhypg; gzpapl';fs;
epug;g[jy; Miz btspaplg;gLfpwJ/ ?????????????????????????????????????????????
gs;spf;fy;tpj; (gl;b$l;) Jiw
murhiz epiy vz; 100 ehs; 27/6/2003
gof;fg;gl;lit
1) murhiz epiy vz; 79. ehs; 14/6/2002
2) murhiz epiy vz; 172 gs;spf;fy;tp ehs;
31/10/2002
3) gs;spf;fy;tp ,af;Fehpd; foj vz; 75844-rp10-2002
ehs; 4/9/2002
4) bjhlf;ff;fy;tp ,af;Fehpd; foj vz; 28888-
<I3-2000 ehs; 5/9/2002
Miz.
gs;spfspy; 1?3 tFg;g[fspy; ,ilepiy
Mrphpah;fSk;. 9?10 tFg;g[fspy; gl;ljhhp Mrphpah;fSk;
+1. +2 tFg;g[fspy; KJfiy Mrphpah;fSk; Kiwahd
Cjpaj;jpy; epakpf;fg;gl;L tUfpd;wdh;/ mt;thW
epakpf;fg;gl;L tUk; nghJ 6. 7. 8 tFg;g[fspy;
M';fpyk;. fzpjk;. mwptpay; Mfpa
ghl';fis ,ilepiy Mrphpah;fshy;
ifahs ,aytpy;iy vdf; fUjp
mt;tFg;g[fspy; ,ilepiy Mrphpah; gzpaplk;
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epue;jukhf fhyp Vw;gl gp/vl;/. jFjp bgw;w ,ilepiy 12 gl;ljhhp Mrphpah;fisf; bfhz;L ,ilepiy Mrphpah; Cjpa tpfpjj;jpy; xU Kd; Cjpa cah;t[ mspj;J epug;gyhbkd murhiz vz; 79 gs;spf;fy;tp ehs; 14/6/2002 md;W Miz btspaplg;gl;lJ/ Mdhy;. 9?10 tFg;g[fspy; mnj gp/vl;/. fy;tpj;jFjp bfhz;l gl;ljhhp Mrphpah;fs; epakpf;fg;gLfpd;wdh;/ gs;spfspu; gp/vl;/. jFjp bgw;w gl;ljhhp Mrphpah;fspilna ,Utpj epakdk; vd;gijj; jtph;f;Fk; tz;zk; ,dp midj;J tifg; gs;spfspYk; 6?10 tFg;g[fspy; gp/vl;/. jFjp bgw;w gl;ljhhp Mrphpah;fs; kl;Lk; M';fpyk;. mwptpay;.
fzpjk;. tuyhW kw;Wk; g[tpapay; nghd;w
ghlKiwfSf;nfw;f epakdk; bra;a muR
MizapLfpwJ/ 6?8 tFg;g[fspy; ,ilepiy Mrphpah;
gzpapl';fspy; epue;jukhf fhypapl';fs; Vw;gLk; nghJ
gog;goahf gl;ljhhp Mrphpah;fs; epakdk; bra;ag;gLth;/
mg;gzpapl';fspy; Kjw;fl;lkhf fzpjk;. mwptpay;
kw;Wk; M';fpy gl;ljhhp Mrphpah;fs; epakpf;fg;gLthh;fs;/ midj;J ,ilepiy Mrphpah; gzpapl';fSk; gl;ljhhp Mrphpah;fs; gzpapl';fshf khWk; tiu jw;nghJs;s ,ilepiy Mrphpah;fis Vw;bfdnt cs;sthW midj;Jg;ghl';fisa[k; fw;gpf;fg;gad;gLj;jpf; bfhs;s ntz;Lk;/ nkw;Fwpg;gpl;lthW 6?10 tFg;g[fspy; gl;ljhhp Mrphpah;fis kl;Lnkepakdk; bra;tjhy;. ,dp gs;spfspy; 1?5 tFg;g[fspy; kl;Lk; ,ilepiy Mrphpah;fs; epakdk; bra;ag;gLth;/ mnj nghd;W murhiz epiy vz; 172 gs;spf;fy;tp ehs; 31/10/2002y; Mizapl;lthW 1. 2 tFg;g[fspy; eh;rhp. khz;onrhp. fpz;lh; fhh;ld; my;yJ Pre School Teacher Training Course r Mrphpah; gapw;rp bgw;wth;fSk;
(+2 tFg;gpy; Pre School Teacher) vd;w xU
ghlj;ij gapd;wth;fs; jtpu
Fiwe;jst[ Cjpaj;jpy; ,sepiy Mrphpauhf epakdk;
bgWth;/
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2/nkYk;. jw;nghJ epytp tUk; epjp epiyiaf;
fUj;jpw; bfhz;l rpy Jiwfspy; cs;s gzpapl';fs;
jtpu kw;w muR mYtyf';fspy; cs;s fhypg;
gzpapl';fis epug;g[tjw;F jil tpjpf;fg;gl;Ls;sJ/
Mrphpah; fhyp gzpapl';fis epug;g[tJ Fwpj;J Muha[k;
nghJ midj;J tifg; gs;spfspYk; me;je;j tif
Mrphpah; gzpapl';fis mt;tg;nghJ epue;jukhf fhyp
Vw;gLk; nghJ me;jg; gzpapl';fshdJ ,sepiy
Mrphpah; gzpapl';fshf mjhtJ ,ilepiy
Mrphpah;. ,sepiy gl;ljhhp Mrphpah;. ,sepiy
KJfiy Mrphpah; vd fUjg;gl;L fPH;f;fz;lthW
bjhFg;g[{jpaj;jpy; epug;g muR MizapLfpwJ/ thpir Mrphpah; gzpapl tif tH';fg;glt[s;s bjhFg;
vz; g[{jpak; khjk; xd;Wf;F
1 ,sepiy ,ilepiy Mrphpah; U:/ 3000-? (eh;rhp.
(clw;fy;tp Mrphpah; khz;onrhp kw;Wk; fpz;lh;
rpwg;ghrphpah; cl;gl) fhh;ld; nghd;w ,sepiy
Mrphpah;fSf;F U:/2500
2 ,sepiy gl;ljhhp Mrphpah; U:/ 4000-?
3 ,sepiy gl;ljhhp Mrphpah; U:/ 4600-?
,t;thW bjhFg;g[{jpaj;jpy; epug;gg;gLk;nghJ ,dp
Mrphpah; gzpapl';fspy; Kiwahd Cjpa tpfpjj;jpy;
neuo epakdk; ,Uf;fhJ/ gjtp cah;tpy; kl;Lk;
Kiwahd Cjpa tpfpjj;jpy; epakdk;
bra;ag;gLk;/ ,sepiy Mrphpah; fhypg;gzpapl';fspy;
bjhFg;g[{jpaj;jpy; epakdk; bra;ag;gLth;fs; Ie;J Mz;L fhy epue;ju gzp epiwt[f;Fg;gpd; jFjp. Jpwik kw;Wk; gzpK:g;g[ nghd;witfSf;Fl;gl;L Kiwahd Cjpa tpfpjj;jpy; epakdk; bra;ag;gLth;/ mt;thW epakdk; bra;ak [ ;nghJ mth;fs; tfpf;Fk; gzpaplkhdJ jhdhf Kiwahd gzpaplkhf juk; cah;j;jg;gl;ljhff; fUjg;gLk;/ Kiwahd Cjpa tpfpjj;jpy; epakdk; bra;j gpd;dh; mth;fsJ jFjpfhz; gUtkhdJ K:d;whz;L http://www.judis.nic.in 14 fhyj;jpw;Fs; ,uz;lhz;L fhykhf ,Uf;Fk;/ Mrphpah; fhypg;gzpapl';fis bjhFg;g[{jpaj;jpy; epug;ggLtjw;F Vjthf me;je;j gzpapl tpjpfSf;F chpa jpUj;jk; btspaplg;gLk;/ mnjnghd;W Kiwahd Mrphpah; gzpapl';fSf;Fk;. bjhFg;g[{jpaj;jpy;
epakpf;fg;gLk; ,sepiy Mrphpah; gzpapl';fSf;Fk; khWgl;l epiyapy; gzpg;gS eph;zak; bra;ag;gLk;/ 3/01/06/2003 md;iwa epiyapy; Cuhl;rp xd;wpag; gs;spfs;. murpd; cah;epiy kw;Wk; nky;epiyg;gs;spfspy; cs;s Mrphpah; gzpapl';fspy; jw;nghJ epug;g mDkjpf;fg;gl;Ls;s 12000 ,l';fs; gs;spfspilna fPH;f;fz;lthW gfph;e;jspf;fg;gLfpwJ/ Cuhl;rp xd;wpag; gs;spfs;
midtUf;Fk; fy;tpj; jpl;lj;jpd; fPH; Jtf;fg;gl;;l
(2003?2004 cl;gl) bjhlf;fg; gs;spfSf;F
gs;spf;F ,uz;L gzpapl';fs; tPjk; (mjpy; xd;W
jiyikahrphpah; gzpaplk;). (1?5
tFg;g[fSf;F) ,ilepiy Mrphpah; gzpapl';fs;/ 5/ 1 kw;Wk; 2y; Fwpg;gpl;Ls;s Mizg;go jkpH;ehL jdpahh; gs;spfs; (xG';FKiwg;gLj;Jjy;) rl;lk; 1974. tpjpfSf;F jFe;j jpUj;jk; btspapl;l gpd;dh;. muR cjtpbgWk; gs;spfspy; Mrphpah; fhypg;gzpapl';fis epug;g[tJ Fwpj;J jdpahf mwpt[iu tH';fg;gLk;/ 6/ ,t;thizahdJ epjpj;Jiwapd;
m/rhF/vz;/1684/FS/P/03 ehs; 05/06/2003y; bgwg;gl;l ,irt[ld; btspaplg;gLfpwJ/
-Msehpd; Mizg;go-
xk;-?/. rp/tp/r';fh;
muR brayh;
http://www.judis.nic.in 15
7. G.O.Ms.No.130, Education Department, dated 27.9.2004, is extracted hereunder:
jkpH;ehL muR RUf;Fk;
,ilepiyf;fy;tp ? cjtpbgWk; gs;spfs; murhiz (epiy) vz;/79- gs;spf; fy;tp-ehs;: 14/6/2002 gj;jp 2(4)f;F Kuzhf. muR xg;g[jy; bgwhky; ,ilepiy Mrphpah; fhypg; gzpapl';fspy; bra;ag;gl;Ls;s ,ilepiy gl;ljhhp Mrphpah; kw;Wk; ,ilepiy Mrphpah; epakd';fs; ? bjhFg;g{jpa mog;gilapy; xg;g[jy; tH';fp Mizpalg;gLfpwJ/ ???????????????????????????????????????????????????????
gs;spf; fy;tp (o1) Jiw
murhiz (epiy) vz;/130 ehs;: 27/9/2004
gof;fg;gl;lit
1/ murhiz epiy vz;/ 79. gs;spf;
fy;tpjJ
; iw. ehs;: 14/6/2002/
2/ murhiz epiy vz;/ 100. gs;spf;
fy;tpjJ
; iw. ehs;: 27/6/2003
3/ murhiz epiy vz;/125. gs;spf;
fy;tpjJ
; iw. ehs:; 12/11/2003/
4/ gs;spf; fy;tp ,af;Fehpd; foj
e/f/vz;/57838-o3-3003, ehs;: 23/11/2002. 28/1/2003 kw;Wk; 21/10/2003/ 5/ bjhlf;ff; fy;tp ,af;Fehpd; foj e/f/vz;/30248-vr;1-2002. ehs;: 12/5/2003. http://www.judis.nic.in 29/5/2003. 28/8//2003 kw;Wk; 17/11/2003/ 16 Miz Kjyhtjhf gof;fg;gl;ll murhizapy;. gs;spfspy; 6.7.8 tFg;g[fspy; ,ilepiy Mrphpah; gzpapl';fs; fhyp Vw;gl mg;gzpapl';fis ,ilepiy gl;ljhhp Mrphpah; (Middle Grade Graduate Teacher ) vd juk; cah;j;jp gp/vl;/ jFjp bgw;w gl;ljhhp Mrphpah;fisf; bfhz;L epug;gt[k;. muR epjpa[jtp bgWk; gs;spfisg; bghWj;jtiu ,t;thW juKah;j;jg;gl ntz;oa gzpapl';fs; Fwpj;J khtl;l thhpahff; fUj;JU mDg;gg;bgw;W murstpy; xg;g[jy; bgw;w gpd;dh;jhd; mt;tif gzpapl';fs; epug;gg;glntz;Lk; vd;Wk; Mizpalg;gl;Ls;sJ/ 2/ vdpDk; ,t;thizf;F Kuzhf rpy muR cjtp bgWk; gs;spfspd; eph;thf';fs; 14/6/2002 md;Ws;s kw;Wk; mjw;F gpdg; [ Vw;gl;l ,ilepiy Mrphpah; (6.7.8) fhypg;gzpapl';fis murpd; xg;g[jy; bgwhknyna gp/vl;/ jFjp bgw;w Mrphpah;fisf; bfhz;Lk;. rpy eph;thf';fs; ,ilepiy Mrphpah;fisf; bfhz;Lk; epug;gpa[s;sd vdj; bjhptpj;J mg;gzpapl';fis epug;gpajw;F murpd; mDkjpia gs;spf; fy;tp ,af;Feh;-bjhlf;ff; fy;tp ,af;Feh; ntz;oa[ss ; dh;/ 3/ ,t;thwhd fUj;JU Ma;tpy; ,Uf;Fk;nghJ. 6. 7. 8 tFg;g[fspy; ,ilepiy gl;ljhhp. Mrphpah; gzpaplk; vdt[k; 9?10 tFg;g[fspy; gl;ljhhp Mrphpah; gzpaplk; vdt[k; ,Ug;gJ eph;thf eyDf;F cfe;jjy;y vdf; fUjp. 6?10 tFg;g[fspy; gp/vl;/ jFjpbgw;w gl;ljhhp Mrphpah; epakdk; mika[bkd muR Miz epiy vz;/100. gs;spf; fy;tp. ehs;: 27/6/2003y; Miz btspaplg;gl;lJ/ nkYk; mnj murhizapy; midj;J tifg; gs;spfspYk; me;je;j tif Mrphpah; gzpapl';fspy; mt;tg;nghJ http://www.judis.nic.in epue;jukhff; fhyp Vw;gLk;nghJ. mj;jifa 17 gzpapl';fshdj ,sepiy Mrphpah; gzpapl';fshf (mjhtJ). ,sepiy ,ilepiy Mrphpah;. ,sepiy gl;ljhhp Mrphpah;. ,sepiy KJfiy Mrphpah; vd) fUjg;gl;L mt;turhizapy; Fwpg;gpl;Ls;sthW bjhFg;g{jpaj;jpy; epug;gt [ k[ ; muR Mizapl;Ls;sJ/ 4/ nkw;Fwpg;gl;Ls;s murhizfspd; bjhlh;ghf ghh;it 4 kw;Wk; 5y; gof;fg;gl;l gs;spf; fy;tp ,af;Feh; kw;Wk; bjhlf;ff;
fy;tp ,af;Feh; mth;fspd; fUj;JUtpid ed;F ghprPyid bra;J 14/6/2002 Kjy; 27/6/2003 tiu murhiz (epiy) vz;/79. gs;spf; fy;tpj;Jiw ehs; 14/6/2002?d; gj;jp 2(4) f;F Kuzhf gs;spf; fy;tp ,af;Feh; kw;Wk; bjhlf;ff; fy;tp ,af;Feh;fspd; fl;Lg;ghl;oy; cs;s muR cjtp bgWk; eLepiy. cah;epiy kw;Wk; nky;epiyg; gs;spfspy; 6.7.8 tFg;g[fspy; bra;ag;gl;l Kiwaw;w epakd';fis Kiwg;gLj;j kdpjhtpkhd mog;gilapy; fPH;f;fz;lthW muR MizapLfpwJ/ (1) murhiz (epiy) vz;/ 79. gs;spf; fy;tp. ehs;:
14/6/2002d;go 6. 7. 8 tFg;g[fspy; fhyp Vw;gLk; ,ilepiy Mrphpah; gzpapl';fis ,ilepiy gl;ljhhp Mrphpah; gzpaplkhf juk; cah;j;j murpd; mstpy; mDkjp bgw;w gpd;dnu gp/vl;/ jFjp bgw;w Mrphpah;fis epakdk; bra;jpUf;f ntz;Lk;/ fhyp Vw;gl;l ,ilepiy Mrphpah; gzpaplj;ij ,ilepiy gl;ljhhp Mrphpah; gzpaplkhf juk; cah;j;j murpd; xg;g[jy; bgwg;glhky;. me;je;j gs;spfspd; eph;thf';fshy; jd;dpr;irahf ,ilepiy Mrphpah; gzpapl';fspy; gp/vl;/ jFjp bgw;w Mrphpah;fis epakdk; bra;jij Vw;Wf;bfhs;s ,ayhJ. vdpDk; kdpjhgpkhd mog;gilapy;. murhiz (epiy) vz;/100. gs;spf; fy;tp. ehs; http://www.judis.nic.in 27/6/2003 kw;Wk; murhiz (epiy) vz;/125. gs;spf; fy;tp ehs;18
12/11/2003d;go mj;jifa epakd';fis bjhFg;g{jpa mog;gilapy; Vw;Wf; bfhs;s gs;spf; fy;tp ,af;Feh;-bjhlf;ff; fy;tp ,af;Feh; mth;fSf;F mDkjp tH';fp muR MizapLfpwJ/ (2) murhiz epiy vz;/79. gs;spf; fy;tp. ehs;:
14/6/2002d;go muR cjtpbgWk; gs;spfspy; 6. 7. 8 tFg;g[fspy; 14/6/2002f;Fg;gpd; Vw;gl;l ,ilepiy Mrphpah; fhypg; gzpapl';fspy;. gp/vl;/ jFjp bgw;wth;fis kl;Lk; mJt[k; murpd; xg;g[jYld; epakdk; bra;ag;glntz;Lk;/ mjid jtph;j;J murhiz (epiy) vz;/79. gs;spf; fy;tp ehs;: 14/6/2002f;F g[wk;ghf ,ilepiy Mrphpah; gzpapl';fspy; gp/vl;/ jFjp bgw;w Mrphpah;fSf;Fg; gjpy; ,ilepiy Mrphpah;fis epakdk; bra;jijg; bghWj;jtiu. me;epakd';fs; aht[k; Kiwaw;w epakd';fs; MFk;. vdpDk; ,t;thW epakdk; bra;ag;gl;Ls;s ,ilepiy Mrphpah;fsplkpUe;J j';fs; epakj;ij Vw;gspfF ; khW gy kDf;fs;
muRf;F tug;bgw;Ws;sjhy; kdpjhgpkh mog;gilapYk; ,e;j epakd';fs; aht[k; murhiz (epiy) vz;/79. gs;spf; fy;tpjJ ; iw.
ehs; 14/6/2002?f;Fk; murhiz (epiy) vz;/100. gs;spf; fy;tpj;Jiw. ehs; 27/6/2003f;Fk; ,ilna cs;s fhyj;jpy; bra;ag;gl;l epakd';fs; vd;gjhYk; kdpjhtpkhd mog;gilapy; mth;fsJ epakd';fs; murhiz (epiy) vz;/100. gs;spf; fy;tpj;Jiw ehs; 27/6/2003 kw;Wk; murhiz (epiy) vz;/125. gs;spf; fy;tpj;Jiw ehs; 12/11/2003d;go bjhFg;g{jpa mog;gilapy; Vw;Wf;bfhs;s gs;spf; fy;tp ,af;Feh; kw;Wk; bjhlf;ff; fy;tp ,af;FeUf;F mDkjp tH';fp muR MizapLfpwJ/ (MSehpd; Mizg;go) F/"hdnjrpfd;. muR brayhsh;/ http://www.judis.nic.in 19
8. Before May' 2002, Secondary Grade Teachers were handling Standards 6, 7 and 8 and such Secondary Grade Teachers, having the qualification of Teachers Training Certificate courses (Diploma in Teacher Education), not qualified enough to handle the advanced syllabus, prescribed for the middle school sections and therefore, the Government have issued G.O.Ms.No.79, Secondary Education (U-1) Department, dated 14.06.2002, upgrading the Secondary Grade Teachers into that of Graduate Teachers, with effect from 01.06.2002. It is further stated in the said Government Order that Graduate Teachers with B.Ed., qualification, came to be appointed as Middle Grade Graduate Teachers, in the posts of Secondary Grade Teachers, as and when, they fell vacant since 01.06.2002.
9. Thereafter, the Government have issued G.O.Ms.No.100, School Education (Budget) Department, dated 27.06.2003, stating that the dual system of appointment of Graduate Teachers should be avoided and only B.Ed., Graduate Teachers should be appointed in all kind of schools for standards 8 to 10, according to the subjects, viz., English, http://www.judis.nic.in Science, Mathematics, History and Geography. The 20 Government Order further stated that in view of the prevailing financial situation, the appointment for various types of teacher posts should be deemed as Junior Grade appointments for a period of five years, from the respective dates of appointment and that the teachers would be paid only consolidated pay during the said period of five years and only after five years, the said teachers would be absorbed on regular time scale of pay, subject to their merit, ability and seniority.
10. By virtue of G.O.Ms.No.125, School Education (X2) Department, dated 12.11.2003, three new categories of teaching posts, viz., Junior Grade Secondary Grade Teacher, Junior Grade B.Ed., Teacher and Junior Grade Post Graduate Assistant, were introduced and out of which, the post of Junior Grade Teacher would be allowed only on consolidated pay for a period of five years. As per the said Government Order, an agreement should be entered into by the Management and the teacher for approving such appointment on consolidated pay for five years from 1.6.2003.
11. Between 14.6.2002 to 27.06.2003, many teachers were appointed, without getting prior permission from the Government and http://www.judis.nic.in 21 their appointments were not approved. When requests were received by the Government from the Management of the schools for approval of their appointment, the Government have issued G.O.Ms.No.130, dated 27.9.2004 and issued instructions to the Director of School Education and the Director of Elementary Education to approve the irregular appointments made between 14.6.2002 and 27.06.2003 on a consolidated pay with effect from 1.6.2003.
12. In the case on hand, the 1st respondent was appointed on 15.07.2002, as Secondary Grade Assistant in TDTA High School, K.Kallasapuram, on a consolidated pay of Rs.4,500/-, in the time scale of pay of Rs.4500-125-7000/-, subject to the approval of the District Educational Officer. However, the District Educational Officer, V.O.C. Government Higher Secondary School, Kovilpatti, Thoothukudi District, 1st appellant herein, passed an order, dated 21.8.2002, refusing to approve her appointment.
13. Though it was contended before the writ Court that there are surplus teachers working in other schools, run by the same management and until surplus/excess teachers are deployed in the vacancy, no fresh appointments can be made and any such http://www.judis.nic.in 22 appointment made, cannot be approved, the writ Court has rightly held that there is no justification to deny the approval on the ground of surplus teachers, when the petitioner is fully qualified for being appointed in the sanctioned vacancies and the schools are eligible to retain the said post and therefore, availability of excess teachers cannot be a ground to deny such approval.
14. Reverting to the case on hand, though the appointment of the 1st respondent, as contended by the appellants, as surplus/excess, the same cannot be said as illegal appointment or irregular appointment. Even irregular appointment can be regularised as one time measure, for which, G.O.Ms.No.125, School Education, dated 12.11.2003 and G.O.Ms.No.130, Education Department, dated 27.9.2004, has been issued.
15. In Secretary, State of Karnataka and Others Vs. Umadevi (3) and Others reported in 2006 (4) SCC 1, the only exception which was carved out with respect to regularization of persons was those persons whose appointments were irregular as distinguished from illegal. Such irregular appointees who had worked for 10 years prior to passing of the decision in Umadevi's case (supra), http://www.judis.nic.in 23 if they had worked in their posts without benefit of court orders, such eligible persons who had been appointed against vacancies in sanctioned posts, the government and governmental organizations were to float schemes to regularize appointments of such irregularly appointed persons on account of the fact that appointments made were only irregular i.e the recruitment process was of filling posts from eligible candidates without means of advertisements in newspapers and/or through the employment exchange. At Paragraph 53 of the judgment, the Hon'ble Supreme Court held as follows:
"53. One aspect needs to be clarified. There may be cases where irregular appointments (not illegal appointments) as explained in State of Mysore v.
S.V.Narayanappa : AIR 1967 SC 1071, R.N. Nanjundappa v. T. Thimmiah : (1972) 1 SCC 409 and B.N.Nagarajan v. State of Karnataka : (1979) 4 SCC 507, and referred to in paragraph 15 above, of duly qualified persons in duly sanctioned vacant posts might have been made and the employees have continued to work for ten years or more but without the intervention of orders of courts or of tribunals. The question of http://www.judis.nic.in regularization of the services of such employees may 24 have to be considered on merits in the light of the principles settled by this Court in the cases above referred to and in the light of this judgment. In that context, the Union of India, the State Governments and their instrumentalities should take steps to regularize as a one time measure, the services of such irregularly appointed, who have worked for ten years or more in duly sanctioned posts but not under cover of orders of courts or of tribunals and should further ensure that regular recruitments are undertaken to fill those vacant sanctioned posts that require to be filled up, in cases where temporary employees or daily wagers are being now employed. The process must be set in motion within six months from this date. We also clarify that regularization, if any already made, but not sub judice, need not be reopened based on this judgment, but there should be no further by-passing of the constitutional requirement and regularizing or making permanent, those not duly appointed as per the constitutional scheme."
http://www.judis.nic.in 25 In view of the above, this Writ Appeal is dismissed. Appellants are directed to regularise the appointment of the 1st respondent, as a Secondary Grade Teacher, from 15.07.2002, with all attendant and monetary benefits, within six (6) weeks, from the date of receipt of a copy of this order. No costs. Consequently, connected Miscellaneous Petition is also closed.
(S.M.K., J.) (C.T.S., J.) 06.02.2019 Index: Yes/No Internet: Yes/No http://www.judis.nic.in 26 S. MANIKUMAR, J.
AND C.T.SELVAM, J.
skm W.A.(MD) No.362 of 2016 http://www.judis.nic.in 27 06.02.2019 http://www.judis.nic.in