Chief
Executive Officer, Zilla Parishad, Beed & Ors Vs. Syed Yasin & Ors
[1996] INSC 601 (24
April 1996)
G.B.
Pattanaik (J) G.B. Pattanaik (J) Ramaswamy, K. Pattanaik, J.
CITATION:
1996 AIR 1994 JT 1996 (5) 135 1996 SCALE (4)335
ACT:
HEAD NOTE:
Leave
granted.
This
appeal by Special leave is directed against the judgment of the Bombay High
Court dated 3.9.93 inter alia on the ground that the High Court committed gross
error in relying upon the order of the Chief Executive Officer dated 18.4.90
even though the said Chief Executive Officer has suspended the operation of his
earlier order by his order dated 26.10.1990. The short facts necessary for
adjudicating the point in issue are that respondents 1 to 4 were serving under Zilla
Parishad as Primary School Teachers on deputation between 1962-1968 and were
finally absorbed in the services of Zilla Parishad in the year 1968-69. The
State of Maharashtra, respondent no. 5, issued a
Resolution no.PTP. 1070-F dated 22nd October 1970 authorizing the Zilla Parishads, authorized Municipalities
in Western Maharashtra, the Nagpur Municipal Corporation
and the Municipal Councils in Nagpur Division to upgrade the existing posts of primary
school teachers on their respective establishments into the posts of Head
Masters in the scale of pay of Rs.145-250 with retrospective effect from 1st April 1966. It was, however. stated in the
said Resolution that the number of posts to be upgraded in each Zilla Parishad
should be equal to the total of the number of primary school teachers upto and
inclusive of Standard VII and other primary schools having 200 or more people
on their rolls on 1st
April, 1966. The
Resolution also stipulated that the Zilla Parishads, the authorized
Municipalities, the Nagpur Municipal Corporation and Municipal Councils in Nagpur
Division should be requested to fix the number of posts of Head Masters on the
basis indicated above on 1st
April, 1966 for the
first time and to subsequently review it annually on 1st April. The aforesaid
Resolution further indicated that the Zilla Parishads should be requested to
fill up the posts of Head Masters by promotion in accordance with the
provisions of Rule 6(4) read with item No. 8 in Appendix IV (Part II) to Rule 5
of the Maharashtra Zilla Parishads District Services (Recruitment) Rules, 1967
(hereinafter referred to as "the Recruitment Rules"). The relevant
Resolution is extracted hereinbelow in extenso:
"RESOLUTION.--Government
is pleased to authorise the Zilla Parishads, authorized Municipalities in
Western Maharashtra, the Nagpur Municipal Corporation and the Municipal
Councils in Nagpur Division to upgrade the existing posts of primary school
teachers on their respective establishments into the posts of Head Masters in
the scale of pay Rs. 145-5-175-6-187-E.B.-6- 205-9-250, sanctioned in
Government Resolution, Education and social Welfare Department, No.PTP. 1069-F
dated the 19th June,
1969, with
retrospective effect from 1st April, 1966,
the number of posts to be upgraded by each Zilla Parishad.
authorized
Municipality. Nagpur Municipal Corporation or a Municipal Council, as the case
may be, should be equal to the total of:
(i) the
number of primary schools teaching upto and inclusive of Standard VII; and
(ii)
the other primary schools having 200 or more pupils on their rolls on 1st April
1966.
The Zilla
Parishads, the authorized Municipalities, the Nagpur Municipal Corporation and
Municipal Councils in Nagpur Division should be requested to fix the number of
posts of Head Masters on the basis indicated above on 1st April 1966 for the first time and to
subsequently review it annually on 1st April.
2. (A)
The Zilla Parishads should be requested to fill up the posts of Head Masters by
promotion in accordance with the provisions of Rule 6(4) read with item No.8 in
Appendix IV (Part lI) to Rule 5 of the Maharashtra Zilla Parishads District
Services (Recruitment) Rules, 1967.
EXPLANATION.- A primary teacher who has put in
continuous service of five years as a teacher and who is trained should be held
eligible for promotion to the upgraded post of Head Master. Five years'service
need not necessarily be post-training service.
(B)
The Municipal School Boards, the Nagpur Municipal Corporation and the municipal
Councils in Nagpur Division should be requested to fill up the posts or Head
Masters authorized under the Government Resolution by promotion in accordance
with the Recruitment Rule attached to this Government Resolution (Schedule A)
and in consultation with the Staff Selection Committee, if any.
3. The
fixation of pay. payment of arrears and other cognate matters should be
regulated in accordance with the instructions contained in Schedule B attached
to this Government Resolution.
4.
This Government Resolution issues with the concurrence of the Rural Development
Department and Finance Department, vide Finance Department, Unofficial No. 1750/XXVI,
dated 22nd October, 1970.
By
order and in the name of the Governor of Maharashtra." Schedule A attached
to the aforesaid Resolution made it clear that appointment to the posts shall
be made by promotion on the basis of seniority-cum-merit from among trained
primary school teachers in the service of the Municipal School Board,
Corporation of Council, as the case may be, who have completed not less than 5
years of continuous service as a teacher.
In
Schedule B to the aforesaid Resolution the 'Head Master' was defined thus -
"A "Head Master' means a primary teacher who was working as the Head
or Head Teacher of a primary school." Expression "upgraded Head
Master" was defined thus :
"A
post of 'upgraded Head Master' means the newly authorized post of Head Master
in the grade of Rs.145-250".
Expression
"primary teacher eligible for appointment" was defined thus:
"A
primary teacher' eligible for appointment' as an upgraded Head Master is that
teacher who fulfills the conditions laid down in the recruitment rule for the
said post read with explanation given below para 2(A) of the main Government
Resolution to which this Schedule is who on the basis of his seniority-
cum-merit, had been found eligible by the competent authority (i.e.the District
Selection Board, the Staff Selection Committee etc) for appointment to the said
post." Expression a primary teacher 'entitled to appointment" was
defined) thus:- A primary teacher 'entitled to appointment' as an upgraded Head
Master on a particular date is that teacher who is eligible for appointment and
who, by virtue of this rank in the list of teachers eligible for appointment to
the posts of upgraded Head Masters, becomes due for appointment to the said post
on that date." The date of notional appointment was defined thus:
"Date
of notional appointment" is that date on which a primary teacher entitled
to appointment as an upgraded Head Master would have been appointed as such
because a vacancy was available on that date, (It may be mentioned that in a
vast majority of cases, 1st April, 1966, 1st April, 1967, 1st April 1968, 1st
April 1969, 1st April 1970 and so on will be the notional dates of appointment.
In a few cases however, the notional dates of appointment may fall within the
period intervening between the aforesaid dates if vacancies of upgraded Head
Masters had arisen owing to retirement, resignation removal, dismissal, death
etc.) " Schedule B also classified the different types of cases where
appropriate authority was entitled to upgrade the post of teacher to that of
Head Master and to review the position annually. The relevant portions of the
Resolution is extracted hereinbelow in extenso:
II.
CLASSIFICATION OF CASES
The Zilla
Parishads, Municipal School Boards, Municipal Corporations and Municipal
Councils of Nagpur Division have been authorized to create posts of upgraded
Head Masters with effect from 1st April 1966
and to review the position annually on 1st of April every year thereafter. As a
result, following types of cases are likely to arise:
(a) A
primary teacher who is entitled to appointment as an upgraded Head Master from
1st April 1966 and has also actually worked continuously as a Head Master of an
eligible Primary School from 1st April 1966, or from any subsequent date, or
for intermittent periods after 1st April 1966, till his actual appointment as
an upgraded Head Master after the newly authorized post of upgradedad Masters
are formally created: or till his superannuation. retirement, resignation etc.
on a date prior to the date on which the newly authorized posts of upgraded
Head Masters are formally created.
(b) A
primary teacher who is entitled to appointment as an upgraded Head Master from 1st April 1966 but has not actually worked as a
Head Master of an eligible Primary School for any period of whatsoever from 1st April 1966 till he is actually appointed as an
upgraded. Head Master after the newly authorized posts of upgraded Head Masters
are formally created; or till his superannuation, retirement, resignation etc.
on a date prior to the date on which the newly authorized posts of upgraded
Head Masters are formally crated.
(c) A
primary teacher who is entitled to appointment as an upgraded Head Master on
any date subsequent to 1st April 1966 and who has actually worked continuously
as a Head Master of an eligible primary school from 1st April 1966 or from any
subsequent date, or for intermittent periods from 1st April 1966, till his
actual appointment as an upgraded Head Master after the newly authorized posts
of upgraded Head Masters are formally created; or till his superannuation,
retirement, resignation etc. on a date prior to the date on which the newly
authorized posts of upgraded Head Masters are formally created.
(d) A
primary teacher who is entitled to appointment as an upgraded Head Master on
any date subsequent to 1st April 1966 but has not actually worked as a Head
Master of an eligible primary school for any period whatsoever from 1st April
1966 till he is actually appointed as an upgraded Head Master after the newly
authorized posts of upgraded Head Masters are formally created; or till his
superannuation, retirement, resignation etc. on a date prior to the date on
which the newly authorized posts upgraded Head Masters are formally created.
(e) A
primary teacher who was only eligible for appointment as an upgraded Head
Master and who has actually worked continuously as a Head Master of an eligible
primary school from 1st April 1966, or from any subsequent date, or for intermittent
periods after 1st April 1966, but who is not entitled to appointment as an
upgraded Head Master even after all the newly authorized posts of upgraded Head
Masters uptodate (i.e. unto 1st April 1970) are formally created; or would not
have become entitled to appointment as an upgraded Head Masters till his
superannuation, retirement, resignation etc. on a date prior to the date on
which all the newly authorized posts of upgraded Head Masters upto date (i.e. upto
1st April 1970) are formally created.
(f) A
primary teacher who is not even eligible for appointment as an upgraded Head
Master but actually worked continuously as a Head Master of an eligible primary
school from 1st April 1966, or from any subsequent date. or for intermittent
periods after 1st April 1966 till the newly unauthorise posts of upgraded Head
Masters are formally created an appointment are made, thereto of teachers
entitled to appointment, or till his superannuation, retirement, resignation
etc. on a date prior to the date on which the newly authorized posts of
upgraded Head Masters are formally created." Respondents nos. 1 to 4 filed
Writ Petition No. 1638 of 1489 before the Bombay High Court at Aurangabad
claiming that they are entitled to the tine scale of pay admissible to' the
post of Head Master with effect from 1.4.1966 on the basis of the aforesaid
Government Resolution dated 22.10.1970. While the matter was pending before the
High Court the Chief Executive Officer of Zilla Parishad who was the competent
authority to decide the question of upgradation and fixing of scale of pay of
the upgraded Head Masters considered the representations filed by respondents 1
to 4 and by his order dated 18.4.90 directed that respondents 1 to 4 be granted
the scale of pay meant for upgraded Head Masters with effect from 1.4.1966.
Pursuant to the aforesaid order of the Chief Executive Officer the Education
Officer of Zilla Parishad passed the consequential order of 31.5.1990 fixing
the scale of pay of respondents 1 to 4 in the upgraded scale. But when the
matter was referred to the Accounts Officers of Zilla Parishad for verification
it was he who pointed out the error committed by the Chief Executive Officer
and indicated that the said order is contrary to the Government Resolution
dated 22.10.1970. On the basis of the aforesaid notings of the Accounts Officer
the Chief Executive Officer suspended the operation of his earlier order dated
18.4.1990 and the orders of the Education Officer dated 31.5.1990 by his order
dated 26.10.1990. In the pending Writ proceedings the Zilla Parishad and other
officers filed their counter affidavits indicating that the respondents l to 4
could not have been granted the higher scale of pay in the grade of upgraded
Head Masters as such posts were not available, in terms of Clauses (i) and (ii)
of the Resolution dated 22.10.1970. The High Court, however, by the impugned
order without even noticing the order of the Executive Officer dated 26.10.1990
and solely relying upon his earlier order dated 18.4.1990 allowed the Writ
Application and hence this appeal.
Mr. Manoj
Swarup learned counsel appearing for the appellant contended that the High
Court committed gross error in giving effect to the order of the Executive
Officer dated 18.4.1990 even though the said order had been kept under
suspension by the later order dated 26.10.1990. The learned counsel further
urged that though the Executive Officer of Zilla Parishad is entitled to
upgrade the post of primary school teachers on their establishment to the post
of Head Master but such upgradation would be dependent upon the number of
vacancies available after applying the preconditions mentioned in the
Resolution dated 22.10.1970.
Since
the Chief Executive Officer without focussing his attention to that had passed
orders in favour of respondents 1 to 4 the error having been pointed out by the
Accounts Officer he reconsidered the matter and had placed the order under
suspension and the High Court without even examining the question as to whether
there was vacancy for upgradation in terms of Resolution dated 22nd Octobers
1970 committed error in directing implementation of the earlier order of the
Executive Officer dated 18.4.99.
The
learned counsel for the respondent on the other hand contended that there were
several subsequent clarificatory orders issued by the State Government which
would make the position clear that respondents are entitled for being promoted
to the upgraded post of Head Masters and the High Court did not commit any
error in granting relief in question. But on being questioned the learned
counsel for the respondents could not lay his hand on any of those circulars
nor was he able to establish that the respondents were entitled to be promoted
to the upgraded post of Head Masters in accordance with the Resolution of the
Stated Government dated 22.10.1970.
Having
heard the learned counsel for the parties we find sufficient force in the
arguments advanced by Mr. Manoj Swarup, learned counsel for the appellants. On
a bare reading of the Resolution dated 22.10.1970 we are of the opinion that a
Chief Executive Officer of a Zilla Parishad would be authorized to upgrade the
post of primary school teacher to that of Head Master provided the condition
precedent prescribed in the said Resolution are satisfied.
The
Resolution in question does not ipso facto converts the post of primary school
teacher to that of Head Master. In this view of the matter the Chief Executive
Officer was entitled to consider the matter afresh and put the earlier order in
abeyance. Non consideration of his order dated 26.10.1990 by the High Court and
directing implementation of the earlier order dated 18.4.1990 vitiates the
judgment of the High Court. In the aforesaid premises the impugned order of the
High Court cannot be sustained and we accordingly quash the same. Needless to
mention that since the Chief Executive Officer has merely suspended the earlier
order dated 18.4.1990 and has not taken any final decision with regard to the
entitlement of respondents 1 to 4 to be appointed against the upgraded post of
Head Master and if so with effect of what date, the said Chief Executive
Officer, appellant in the present appeal, is directed to take a final decision
within three months from the date of receipt of this order and communicate the
same to respondents 1 to 4.
This
appeal is accordingly allowed. But in the circumstances there will be no order
as to costs.
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