Allahabad High Court
Gaurav Kumar Yadav And 18 Others vs State Of U.P. And 4 Others on 22 November, 2019
Author: Surya Prakash Kesarwani
Bench: Surya Prakash Kesarwani
HIGH COURT OF JUDICATURE AT ALLAHABAD Court No. - 05 Case :- WRIT - A No. - 18178 of 2019 Petitioner :- Gaurav Kumar Yadav And 18 Others Respondent :- State Of U.P. And 4 Others Counsel for Petitioner :- Jai Singh Yadav Counsel for Respondent :- C.S.C.,Shyam Krishna Gupta Hon'ble Surya Prakash Kesarwani,J.
Heard Sri Jay Singh Yadav, learned counsel for the petitioners, the learned standing counsel for State-respondents and Sri Shyam Krishna Gupta, learned counsel for the respondent Nos.2 and 3.
Petitioners are Assistant Teachers except petitioner Nos.14, 16 and 17, who are headmasters.
Their grievance is that authorities of State and Parishad are appointing them as Block Level Officer and various works, which are not required to be performed by teachers, have been entrusted to them.
Learned counsel for the petitioners places reliance upon section 27 of the Right of Children to Free and Compulsory Education Act, 2009 as well as rules framed thereunder. Section 27 of the Act of 2009 as well as rule 21(3) of the Rules of 2011 reads as under:-
"Section 27. Prohibition of deployment of teachers for non-educational purposes.- No teacher shall be deployed for any non-educational purposes other than the decennial population census, disaster relief duties or duties relating to elections to the local authority or the State Legislatures or Parliament, as the case may be.
Rule 21(3). For the purpose of maintaining the pupil-teacher ratio, no teacher posted in a school shall be made to serve in any other school or office or deployed for any non-educational purpose, other than the decennial population census, disaster relief duties or duties relating to elections to the local authority or the State Legislatures or Parliament."
Learned counsel has also placed reliance upon an order passed by this Court in U.P. Pradeshiya Prathamik Shikshak Sangh, Band and another vs. State of U.P. and others being Writ Petition No.34082 of 2017, decided on 2.8.2017. Operative portion of the order dated 2.8.2017 reads as under:-
"For the reasons mentioned above, I find that the order of the District Magistrate, Banda is unsustainable and is contrary to Section 27 of Act 2009 and the law laid down by this Court in Sunita Sharma (supra). Accordingly, the order of the District Magistrate dated 28.4.2017 is set aside. A direction is issued to the respondents that in future the services of teachers should be deployed strictly in terms of Section 27 of the Act, 2009 and they should not be deployed for any other non-educational purposes, which are not mentioned in Section 27 of the Act. Thus, the writ petition is allowed."
In view of the law laid down by this Court, referred to above, the direction issued by the authorities requiring the petitioners to perform work contrary to section 27 of the Right of Children to Free and Compulsory Education Act, 2009 is not liable to be sustained.
In such circumstances, petitioners are permitted to approach respondent nos.1 and 2 in respect of their grievance noticed above, alongwith certified copy of this order, within a period of two weeks from today. The authorities concerned shall issue necessary instructions to the concerned District Magistrates and District Basic Education Officer of different districts to the effect that provisions contained under section 27 of the Act of 2009 shall be scrupulously complied with, and the Assistant Teachers shall not be assigned work in teeth of the provisions, referred to above.
With the aforesaid observations, this writ petition stands disposed of.
Order Date :- 22.11.2019 NLY