P. Thurai
Pandian Vs. K. Subramanian & Ors. [2009] INSC 1379 (4 August 2009)
Judgment
IN THE
SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO.
_________OF 2009 (Arising out of SLP (Civil) No. 18765 of 2006) P. Thurai
Pandian .... Appellant Versus K. Subramanian and others ... Respondents
S.B,
SINHA, J.
Leave
granted.
1.
Parties hereto had been working in a school commonly known as
S.M.R.V. Higher Secondary School, Vadasery in the District of Nagercoil, Tamil
Nadu. It is a `private aided school' within the meaning of the provisions of
the Tamil Nadu Recognition of Private Schools (Regulation) Act, 1973 (for short
`the Act').
2.
Indisputably the conditions of service of the teachers of the said
school are governed by the provisions of the Act and the Rules framed there under.
3.
Mr. P. Subramanian was the Head Master of the said school. He
retired on 31st May, 2003 whereupon a vacancy to the said post occurred. The
appellant as also the first respondent were not the senior most teachers in the
said school. But as the first two senior most teachers expressed their
unwillingness to be the Headmaster of the school, the School Selection
Committee considered the cases of the appellant and the first respondent only
for appointment to the said post. The school adopted a policy of choosing the
candidate by secret ballot. The first respondent secured five votes while the
appellant secured four. The School Committee appointed the first respondent in
the post of Head Master.
4.
Inter alia contending that he was more meritorious than the first
respondent, the appellant preferred an appeal against the decision of the
Selection Committee before the Joint Director of School Education. By an order
dated 17th December, 2004 the appeal of the appellant was allowed.
5.
We may also place on record that the appointment of the first
respondent was not approved by the said Joint Director. However, it must also
be noticed that one of the allegations against the first respondent in the
inspection reports filed by C.E.O. and D.E.O. was that he had never
participated in the Parents Teachers Meeting, Independence Day Celebrations or
any of the functions of the school.
6.
The first respondent filed a writ petition before the High Court
questioning the said order of the Joint Director dated 17th December, 2004. A
learned Single Judge of the High Court allowed the said writ petition and
directed the School Committee to consider the cases of all eligible candidates
for appointment to the post of Head Master.
7.
The appellant preferred an intra court appeal there against which,
by reason of the impugned judgment, has been dismissed.
8.
The question which arose for consideration before the High Court
is as to whether the High Court should have interfered with the order passed by
the statutory authority in exercise of its writ jurisdiction.
9.
By a detailed judgment both the learned Single Judge as also the
Division Bench took into consideration the respective qualifications of the
appellant as also the first respondent to opine that both the School Committee
as also the Joint Director of Schools did not consider the respective merits
and abilities of the parties from all perspectives.
10.
Referring to the relevant provisions of the Act and the Rules
relating to constitution and functioning of the School Committee, the High
Court opined that in terms thereof the role of the School Committee must be
held to be paramount in the administration of school.
11.
Before adverting to the aforementioned question we may notice Rule
15(4) of the Tamil Nadu Recognized Private Schools Rules, 1974 (for short `the
Rules', which reads as under:- "15. Qualification, conditions of service
of teachers and other persons.- (4) (1) (i) Promotion shall be made on the
grounds of merit and ability, seniority being considered only when merit and
ability are approximately equal.
(ii)
Appointments to the various categories of teachers shall be made by the
following methods.
[i]
promotion from among the qualified teachers in that school:
[ii] if
no qualified and suitable candidate is available by method (1) as above - (a)
appointment of other persons employed in that school, provided they are fully
qualified to hold the post of teachers;
(b)
appointment of teachers from any other school;
(c)
direct recruitment.
In the
case of appointment from any other school or by direct recruitment, the school
Committee shall obtain the prior permission of the District Elementary
Educational Officer in respect of Pre- Primary, Primary and Middle School and
that of the inspecting officer in respect of High and Higher Secondary Schools,
setting out the reasons for such appointment. In respect of Corporate Body
running more than one school, the schools under that body shall be treated as
one unit for purpose of this rule.
(d)
Appointments to the post of Headmaster of Higher Secondary School shall be made
by the method 4 specified in clause (ii), either from the category of
Headmasters of High Schools or Teachers' Training Institutes or from the
category of Post Graduate Assistants in Academic Subjects or Post Graduate
Assistants in language provided they possess the prescribed
qualifications"
12.
The Managing Committee of the School indisputably was considering
the question of filling up the post of Head Master by way of promotion from
amongst the qualified teachers in the school.
The
Selection Committee, thus, had to consider the respective merits and abilities
of the qualified teachers for grant of promotion. Both the learned Single Judge
as also the Division Bench arrived at a finding of fact that both the appellant
as well as the first respondent were duly qualified for holding the said post.
On the
aforementioned premise the High Court, in our opinion, cannot be said to have
committed any legal infirmity in issuing the impugned directions.
13.
The Joint Director (School Education) may be an appellate
authority but there is nothing to show that the statute provides for `finality'
of his decision.
The
appellate authority itself did not hold any viva voce to judge the respective
suitability of the contenders to the post. Apart from the respective
qualifications of the candidates and/or adverse reports of the C.E.O. against
the first respondent, he did not consider any other aspect of the matter.
14.
The selection process adopted by the Management of the School was
unconstitutional. A deliberative process amongst the members of the Selection
Committee to choose the best candidate available for promotion was imperative
to the post of Head Master was imperative in nature. The Selection Committee
and for that matter the Management of the School must not only function in
terms of the provisions of the statute, they were required to maintain fairness
in the selection making process. Secret ballot would not be a fair procedure
for selecting a candidate for the post of Head Master of a school in view of
the fact that holder of the said post should not only possess the educational
qualifications but also seniority and administrative ability. The Selection
Committee is required to consider other qualities of the candidates also for
holding the post of Head Master of an institution.
15.
Before, however, we part with this judgment, we must take note of
the fact that the School Committee on 25.10.2006 after the judgment of the
Division Bench of the High Court dated 12.10.2006 was delivered, issued notice
to all the concerned to select the Headmaster again. Admittedly no outsider
applied for the said post. Even from within the School also only the appellant
and the respondent applied.
16.
The appellant has also before us challenged the said notification
inviting applications for the post of Headmaster on the ground that as per Rule
15(4) of 6 the 1984 Rules, the School Committee could not have invited
applications from outside the School .
17.
In our considered opinion, even though applications had been
invited, admittedly no such applicant applied for the said post. Even from
within the school only the appellant here in P Thural Pandian and respondent
No. 1, herein K Subramanium applied. We would, therefore, reject the submission
of the learned counsel because at this stage the said argument has become futile,
since no outsider has applied for the said post of the Headmaster.
18.
We must also further take notice of the fact that the School
committee after considering the merit and ability of both the applicants,
appointed Respondent No. 1 Mr K subramanium as Headmaster vide Resolution No. 2
dated 25.10.2005. The District Educational Officer on 15.11.2006 approved the
proposal for appointment of Mr. K Subramanium as Head master of the School and
stated that in view of the common judgment dated 12.10.2006 the appointment
order of P Thurai Pandian as Headmaster dated 28.12.2004 be deemed to be
cancelled.
19.
However on 31.01.2007 a new District Educational Officer was
appointed and he cancelled the order of the previous DEO dated 15.11.2006.
Respondent
No.1, K Subramanium thereafter approached the Madurai Bench of the Madras high
Court by filing a writ petition which was marked as WP No. 4341/2007 and
obtained an interim stay on 08.02.2007. As a result of the said 7 order of stay
respondent No. 1, K Subramanium is at present holding the post of the Head
Master of the School.
20.
We are here at not concerned with the challenge to the
cancellation of order dated 15.11.2006 of the new District Educational Officer.
We need not make any observations on the said matter as the said matter to the
best to our knowledge is still sub judice. We would, however, request the High
Court to consider the desirability of disposing of the matter pending before
it, if not already disposed of.
21.
We, therefore, are of the opinion that there is no legal infirmity
in the impugned judgment. The appeal is dismissed accordingly. No costs.
......................................J. [ S.B. Sinha ]
......................................J.
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