Patna University & ANR Vs. Dr. (Mrs.) Amita Tiwari [1997] INSC 685 (27
August 1997)
SUJATA
V. MANOHAR, M. JAGANNADHA RAO
ACT:
HEADNOTE:
M.
JAGANNADHA RAO, J.
This
Civil Appeal has been preferred by the Patna University and the Vice-Chancellor of the said
University against the judgment of the Patna High Court dated 24.4.1992 in CWJC
No. 6824 of 1991 allowing Writ Petition filed by the respondent and directing
implementation of two orders of the Chancellor of the University. The first
order dated 18.9.1990 of the Chancellor directed the Patna University to regularise
the services of the respondent Writ Petitioner "on compassionate
grounds" while the second dated 22.6.1991 directed implementation of the
direction contained in the earlier letter of the Chancellor dated 18.9.1990.
The
facts of the case are as follows:
The
respondent holds a degree of B.Sc. (Home Science) with specialisation in Foods
an Nutrition from the University of Udaipur and also an M.A.. in Sociology from Patna university. (Later she also
obtained a Ph.D from the same university). In 1981, Patna Women's College
opened the Department of Home Science. initially, the respondent was working in
Siddharth Mahila College. As per the statutes of the
university in force at that time, the qualification for appointment as Lecturer
was P.G. degree in Home Science or in an "allied subject". Respondent
resigned her job and applied to the Patna Women's College as she had a P.G.
degree
in an "allied subject", vis. Sociology. The respondent was appointed
on 1.10.1982 on an "as-hoc" basis to take up the P.G. Home Science
Classes and the Principal by letter No. 5\1983 dated 13.1.1983 requested the
Vice- Chancellor to permit the respondent to "engage" P.G. classes on
an adhoc basis and be paid per lecture. The Vice- Chancellor, by letter No. 47
dated 25.1.1983 gave approval and on that basis, the Education Department of
the Govt. of Bihar wrote to the Patna University on 24.2.1983 that Governor has
accorded sanction for two posts of lecturers on adhoc and purely temporary
basis and for paying an honorarium of Rs.25/- per lecture subject to a maximum
of Rs. 1250/- p.m. The letter also stated:
"please
take necessary steps for regular appointment against these posts immediately
because the aforesaid arrangement has been approved only on purely temporary
basis." On 26.2.1983, the University informed the principal of the Patna
Women's College that the respondent was "allowed for engaging P.G.
classes" on Rs. 25/- per lecture subject to a maximum of Rs. 1250/- It was
also stated;
"This
is purely on ad hoc arrangement till a regular appointment is made in
accordance with the provisions of law".
It is
not in dispute that thereafter, statutes passed by the University in 1983 (see para
9 of the Counter filed in the High Court) prescribed post-graduate
qualification in Home Science (at least II class as the requisite qualification
for appointment as lecturer in Home Science.
unfortunately,
the respondent did not possess a post- graduate degree in Home Science.
Possession of the Post Graduate degree in Sociology, as an 'allied subject' did
not suffice.
It
appears that the respondent represented for regularisation and her case was
referred to the Chancellor through the letter dated 10.12.1986 of the
Registrar, Patna University. But the Chancellor stated he would "not
interfere" in the matter. This was conveyed by the Governor to the
registrar by letter PU-53/96 dated 20.12.1996 with copy to the respondent.
Meanwhile,
the respondent filed CWJC 5664/1986 and the same was disposed of on 28.2.1987
by a Division Bench of the High Court stating that the respondent could avail
of alternative remedies available to her.
After
the communication of the rejection of the representation of the respondent by
the Chancellor as communicated by the Govt. through letter dated 20.12.1986,
the respondent filed a fresh Writ petition CWJC 758/1987 for regularisation and
the same was dismissed on 2/10.3.1987 by a Division Bench, stating as follows:
"Heard,
learned counsel for the writ petitioner as well as the learned Advocate
General. This Writ application is dismissed in limine." The matter was
again pursued by the respondent. The Principal of the College wrote a long
letter to the Vice- Chancellor on 29.4.1988 stating that the respondent was
working continuously from 1.10.1982 taking classes for the P.G. students on
posts sanctioned on 24.2.1982, that a Committee consisting of Dr. S.P. Singh,
Pro Vice-Chancellor, the Registrar the Department of Home Science opined that
the respondent "fulfilled the statutory qualifications laid down by the
UGC and the State Government", for appointment as a lecturer; and that she
had earlier resigned from the Siddharth Mahila College and joined in this
College in 1982.
It was
stated that the essential qualifications for appointment as a Lecturer were
changed "in 1985" and that the Chancellor may be requested by the
Government to give his concurrence for the appointment "as per old
statutes prevalent at the time of her appointment".
It
appears also that by a further letter dated 16.6.1988, the University again
recommended her case to the Chancellor. On 18.9.199, the Secretary to the
Chancellor communicated the order favourably issued by the Chancellor in favour
of the respondent. The said order reads:
"It
is a fit case where the services of Mrs. Tiwari should be regularised on
compassionate grounds - order may accordingly be issued." On 4.9.1991, the
University requested the Chancellor to let them know "as to under which
statute the services of the petitioner could be regularised." (vide para
11 of the counter affidavit in the High Court). The Chancellor however,
informed by letter dated 22.6.1991 that the regularisation may be made as
suggested in the University's letter dated 16.6.1988. Thereafter, it appears
that the University requested the Chancellor to review his earlier orders.
When
the question of regularisation was at the stage, the respondent filed the
present writ petition for implementation of the letters of the Chancellor dated
18.9.1990 and 22.6.1991 and sough a direction for regularisation. A Division
Bench of the High Court allowed the writ petition by judgment dated 24.4.1992
and directed regularisation as per the orders of the Chancellor. Against the
said judgment, the University and vice-Chancellor have preferred this appeal.
We
have heard the submissions of the learned counsel for the University and also
of the Government of Bihar. We have also heard the submissions of the learned
counsel for the respondent writ petitioner.
The
point for consideration is: whether the respondent's services as Lecturer in
home Science could be directed to be regularised on the basis of the letters of
the Chancellor dated 18.9.1990 and 22.6.1991 and whether the Chancellor's
directions could be brought within the provisions of the Bihar State
Universities Act 1976 or other statutes of the Patna University? It is true
that when the respondent was "engaged' on an "ad hoc" basis to
take up the post-graduate classes in Home Science, the respondent perhaps
satisfied the requirement of the 'statute' in force at that time inasmuch as
she was an M.A. in Sociology apart from having a bachelor's degree in Home
Science. It is also true that the respondent resigned her job in the Siddharth College and joined the Patna Women's College on the basis of the
statutes then in force.
But
the fact remains that the approval granted by the University on 24.2.1983 was
for adhoc appointment only and the orders of the Registrar dated 26.2.1983 also
described her appointment as purely "ad hoc" till regular appointments
were to be made.
It may
however be noticed that as per the requirement of the relevant provision of the
Bihar State Universities Act, 1976 namely, Section 56 read with the statutes,
the post had to be filled by and upon recommendation of the Bihar Public
Services Commission. Later, Commission for constituent colleges was separately
established. Inasmuch as the respondent was not recruited by following the said
procedure, it was not possible to give her a regular appointment to the post of
Lecturer. In addition, the statutes of the University which were passed after 1981,
provided that the essential qualification would be P.G.
degree
in the subject concerned, i.e. Home Science. The respondent was to having a
P.G. degree in Home Science.
No
doubt a statute was made on 16.11.1978 for regularisation of certain teachers
appointed before 1977 and another statute was issued [letter No., 6 240 G.S.
(1)] on 18.11.1980 for regularisation of teachers' who had completed 24 months
by 31.2.1980 and para 8 of that statute clarified that those purely appointed
on temporary basis and who were on their pots on 19.11.1977 could be regularised.
But the respondent did not come under this category because her appointment was
on 1.10.1982. Non can she come within the scope of a latter statute dated
29.1.1986 (B.S.U.-25/85-283- G.S.(1), which permitted regularisation of those
appointed on a temporary basis on or before 28.2.1982 and who possessed at
least a second class Master's Degree in the subject. These statutes did not, take
within their sweep, a person like the respondent who was appointed on
1.10.1982.
Learned
counsel for the respondent submitted that the Chancellor's orders could be
brought within S.74 of the Bihar State Universities, 1976 which provides for
'Removal of difficulties'. That section reads as follows:- "S.74 - Removal
of difficulties by the Chancellor at the commencement of this Act: If any
difficulty arises in respect of establishment of the University, or in the
first implementation of the provisions of this Act or Statutes or otherwise the
Chancellor may, cut any time, before the Constitution of all the authorities of
the Universities, by order consistent with the provision of this Act and
Statutes, as far as possible, make any appointment or perform any other
function, which seems necessary or proper for him for the removal of the said
difficulty; and all such orders shall take effect in the same manner as by the
said appointment or function has been done in the manner provided in the
Act." Provided that before issuing such an order, the Chancellor shall
elicit the opinion of the Vice- Chancellor and of such appropriate authority of
the University, as may have been constituted, on the proposed order and give
considerations thereon." We are unable to see how S.74 can help. The said
provision deals with a situation before the constitution of the authorities of
the Universities and apart from the limited scope of its application,
consultation with the Vice-Chancellor was also necessary. The present case does
not fall within the limited scope of S.74 nor is there any finding that the
Chancellor was feeling it necessary to pass such an order under S.74. In any
event, orders under S.74 must be consistent with the provisions of the Act and
statutes, as is expressly provided in that section. Hence S. 74 is of no avail.
Reliance
is also placed for the respondent on sub- clauses 7(ii) of S.9 of the Bihar
Universities Act, 1976.
That
provision reads as follows;
"S.
9 (i) that Chancellor : The Governor of Bihar shall be the Chancellor
...............7(i)(...........(ii) The Chancellor shall have the power for
issue directions to the Universities in the administrative or academic interest
of the Universities which the considers to be necessary. The directions issued
by Chancellor shall be implemented by the Vice-Chancellor, Syndicate, senate
and other bodies of the University as the case may be.
We are
of the view that the case of the respondent cannot be brought with sub-clause 7
(ii) of S. 9 of the Act either. The orders in question are not passed in
administrative exigencies or in academic interest. The orders of the Chancellor
dated 18.9.1990 and 22.6.1991 directed that the respondent's services as to be regularised
purely on 'compassionate grounds'. In fact, in the same section 9, sub-clause
(4) says that the Chancellor may annul any proceeding or order of the
University which is not in conformity with the Act, the statutes, Ordinances or
Regulations. In that setting, it is not possible to hold that sub-clause 7(ii)
of Section 9 would permit the Chancellor to pass an order "in the
administrative or academic interest" if the order is to be in conflict
with the Act or Statutes. No provision has been brought to our notice which
permits the Chancellor to direct regularisation of the services of a Lecturer
on 'compassionate grounds'. In the present case the respondent was appointed on
ad hoc basis till regular appointments were to be made and regular appointments
required a qualification which the respondent did not possess and further,
regular appointment could not be made except by consulting the relevant
services Commission.
The
result is no doubt unfortunate but we are unable to find any provision to
sustain the orders of the Chancellor dated 18.9.1990 and 22.6.1991. The High
Court was, therefore, not correct in directing the enforcement of these orders.
We accordingly allow the appeal, set aside the judgment of the High court and
dismiss the writ petition.
Orders
passed by the University consequent to the judgment of the High Court are also
are also set aside. There shall be no order as to costs.
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