State
of Maharashtra & Ors Vs. Vijay Vasantrao Deshpands
[1998] INSC 432 (27
August 1998)
G.T.
Nanavati, S. Rajendra Babu Nanavati. J.
ACT:
HEAD NOTE:
J A D
G M E N T
The
State of Maharastr is challenging in this appeal the
order passed by the Maharastra Administrative Tribunal in O.A.No.125/93.
The
respondent was appointed as a Lecturer in Statistics and Demography in SRTC Medical College, Ambejogai on 14-11-79. He was appointed initially for a period of four
months purely on adhoc basis and till a regularly selected candidate was
available. However, the appointment continued from year to year without any
break for eight years. Meanwhile, he also obtained phd.D. in Statistics.
On
completion of eight years of service, the respondent made representations to
the concerned authorities for regularising his services and to grant him the
benefit of higher pay-scale under University Grants Commission Scheme for merit
promotion of Teachers working under post partum programme. As his
representations were not accepted, he approached the Tribunal and sought the
following two reliefs:
"(A)
By issue of an appropriate order or direction Respondents No. 1 & 2 be
directed regularise the services of applicant with awarding permanancy
benefits.
(B) By
issue of an appropriate order or directed the respondents No.1 & 2 be
directed to award pay scale of RPS.3700/5700 under University Grant
Commission's Scheme for merit promotion of Teachers working under post partum programme
with fixation of pay and retrospective effect i.e. 14-11-87." In support of his claim for regularisation, the
respondent had relied upon the G.O. dated 19-9-75 issued by the State of Maharastra. The Tribunal held that the said
Government resolution was not applicable to the respondent as it applied only
to those employees who were appointed on temporary basis and were not made
permanent because of non-availability of permanent posts. The Tribunal,
however, relying upon the Governments letter dated 5.3.85 held that the
respondent was entitled to the benefit of the University Grants Commission's
Scheme for merit promotion of teachers working under post partum programme from
the date he completed eight years of continuous service. With tribunal directed
the Government to consider his case. This order's correctness is challenged by
the State of Maharashtra, Director of Medical Education and
Dean of CRT Medical College.
Learned
counsel for the appellants contended that the Tribunal has misconstrued the
letter dated 5-3-85 issued by the Government of India
and thus wrongly given benefit of the aforesaid scheme to the respondent.
Having gone through the said letter, we are of the opinion that this contention
deserves to be accepted. The first paragraph of the said letter reads as follows
:
"The
Ministry of Health and Family Welfare have been taking steps in the past to
bring the status of the teachers and staff working under the Post Barium Programme
at par with those working in other Health Departments but many complaints have
been received from various medical colleges regarding stagnation of the staff
leading to frustration of the persons working in the Post Partum Centres."
In the said letter, it is further stated that the benefit was to be extended to
those who fulfilled the conditions mentioned in that letter. One such condition
was that the incumbent should have completed 8 years of continous service in
the respective cadre as Lecturer/Reader in the Post Partum Programm. Though the
said condition itself did not clarify that Lectures appointed on adhoc basis
were mot to be extended the said benefit but if we read that condition alongwith
the first paragraph, it becomes clear that what was intended by the Government
of India was to extend the benefit of the said scheme to those Lecturers only
who were regularly appointed. The purpose for which the said letter was issued
was stated in the first paragraph of that letter. The Government wanted to
bring the status of teachers and staff working under the Post Parum Programme
at part with the teachers and staff working in other departments. In other
departments, as disclosed by the said Resolution could have been given only to
those employees who were appointed regularly or on temporary basis. The said
benefit was not extended to those teachers who were appointed on adhoc basis.
If the reading of the letter dated 5.3.85 by the Tribunal is accepted as
correct, the result would be that the teachers appointed under the post partum Programme
would get the benefit of the UGC Scheme for promotion even through their
appointment was on adhoc basis whereas the teachers appointed on adhoc basis in
any other department would not have that benefit. That could not have been the
intention of the Government do India and,
therefore, the letter dated 5.3.85 cannot be read in that manner. Condition
No.4 contained in that letter will have to be read to mean that the incumbent
should have completed 8 years of continuous regular service after being
appointed on the post of Lecturer/Reader. Admittedly, the respondent was not a
regularly appointed person inasmuch as he was appointed on adhoc basis. His
appointment was by way of Stop Gap arrangement as it was to last till a
regularly appointed candidate became available. He had appeared twice in the
examination subsequent to his appointment but on both the occasions, he had
failed. Under the circumstances, only a direction to the authorities to
consider the case of the respondent for regularization could have been granted.
The Tribunal committed a grave error in directing the authorities to give him
the benefit of UGC merit promotion scheme.
We,
therefore, partly allow this appeal and set aside that part of the judgment
thereby prayer 'B' has been granted. The State Government shall now consider
the case of the respondent for regularization within a period of three months
from today.
No
order as to costs.
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