Full Judgment Text
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PETITIONER:
SMT. RAJ KUMARI CECIL
Vs.
RESPONDENT:
THE MANAGING COMMITTEE OF LAXMI NARAIN BHAGWATI DEVIVIDYA MA
DATE OF JUDGMENT: 27/11/1997
BENCH:
SUJATA V. MANOHAR, D.P. WADHWA
ACT:
HEADNOTE:
JUDGMENT:
THE 24TH DAY OF NOVEMBER, 1997
Present:
Hon’ble Mrs.Justice Sujata V.Manohar
Hon’ble Mr.Justice D.P.Wadhwa
Manoj Swarup. Ms.Lalita Kohil, Advs. for M/s. Manoj Swarup &
Co., Advs. for the Appellant
S.V. Deshpande, Adv. for the Respondent
K.S. Chauhan, (K.P.S. Dalal) Adv. for R.B. Misra, adv. for
the State.,
J U D G M E N T
The following Judgment of the Court was delivered:
D.P. Wadhwa, J.
The appellant who was working as Headmistress in the
School of the respondent filed the present appeal against
the judgment dated December 19, 1986 of the High Court of
Judicature at Allahabad (Lucknow Bench). The judgment of
the High Court decides two matters: (1) second appeal filed
by the respondent, the Managing Committee of the school
arising out of a civil suit filed by the appellant and (2) a
writ petition also filed by the appellant in the High court.
While the appeal filed by the Managing Committee was
allowed, the writ petition of the appellant was dismissed.
The appellant was working as Headmistress of the junior
school of the respondent. The school was upgraded and
recognised as Higher Secondary School. The Managing
Committee published an advertisement inviting applications
for the post of Principal. The appellant who was working at
that time as Headmistress also applied for the post of
Principal. She was called for interview and was selected by
the Managing Committee. Her appointment was, however,
subject to the approval under the provisions of the
Intermediate Education Act, 1921. Appellant was placed on
probation for one year from the date of joining of her duty.
She joined her post on May 1, 1969. Instead, however,
confirming the appellant to the post of Principal the
Managing Committee by letter dated May 1, 1970 terminated
her services. This was on the ground that the competent
authority under the Intermediate Education Act did not
approve her appointment to the post of Principal inasmuch as
the appellant did not possess the requisite qualifications
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as prescribed for the post of Principal in a higher
secondary school. This led the appellant to file a civil
suit in the court of Munsif North, Lucknow claiming relief
for declaration that she was a confirmed Headmistress in the
school of the respondent and for mandatory injunction that
respondent be ordered to confirm her on the post of
Headmistress in the said school and she also prayed for
decree of perpetual injunction for restraining the
respondent from removing her from the post of Headmistress
as also from making new appointment and holding any
selection. After the services of the appellant were
terminated the respondent also re-advertised for the post of
Principal and the appellant again applied for her
appointment to that post in pursuance to that advertisement.
The trial court granted the appellant decree of declaration
as prayed but refused to grant the relief of injunction.
The Managing Committee filed an appeal against the judgment
and decree of the trial court. The appellate court upheld
the judgment and decree of the trial court and dismissed the
appeal. Against that the Managing Committee filed second
appeal in the High Court which, as noted above, was allowed
and the suit filed by the appellant dismissed.
The appellant also filed writ petition in the High
Court praying for a writ of mandamus directing the
respondents to implement the decision of the court in civil
suit filed by her and for payment of arrears of salary and
allowances to hr. This writ petition was also dismissed.
Aggrieved the appellant has filed this appeal.
There is no dispute that the appellant did not possess
the qualifications for being appointed as a Principal of the
Higher Secondary School. It is also approval of the
competent authority under the Intermediate Education act,
It is correct that the competent authority has power to
relax the qualification but then again it is not disputed
that the competent authority did not relax the qualification
for the appointment of the appellant as Principal of the
Higher Secondary School of the respondent. We may also note
that when the respondent filed her civil suit in the court
of Munsif and also writ petition in the High Court, she did
not implead the competent authority under Intermediate
Education Act or the State of U.P. as party defendant or
respondent. Recognition and upgradation of the school is
done by the Board constituted under the aforesaid Act and
aid is provided by the State Government. it was admitted
before us that the school of the respondent is an aided
school. That would mean that for payment of whole of the
salary or part of the salary, the funds are to be given by
the State Government. An issue was framed in the trial
court if the suit was bad for non-joinder of educational
authorities which issue unfortunately was decided against
the respondent. Perhaps not much serious thought was given
to the issue so raised by the courts below.
To understand the plea raised by the appellant in the
civil suit, we may refer to the issues framed therein.
These are as under:
"1, Whether the termination notice
to the plaintiff is illegal and
without reasonable cause?
2. Whether the plaintiff’s
appointment was temporary and
conditional as alleged in para 12
of the W.S.?
3. Whether the suit is bad for non-
joinder of necessary party as
alleged in para 20 and 22 of the
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W.S.?
4. whether the suit is not
maintainable as alleged in para 21
of the W.S.?
5. To what relief, if any, is the
plaintiff entitled.?
6. Whether the suit is barred by
estoppel as alleged in the W.S.?
From the judgment of the first appellate court, it
appears that the trial court decreed the suit for
declaration that the appellant continued to be on the post
of Principal though her suit for relief of injunction was
dismissed.
When the matter came before the first appellate court,
it said that the following points were to be considered for
the purposes of the decision of the appeal:
"Whether the termination of the
plaintiff from the post of
Principal is illegal because, no
prior approval of the educational
authorities was obtained before
terminating the services of the
plaintiff?
2. Whether the plaintiff is
estopped from challenging her
termination?
3. Whether the suit is bad for non-
joinder of the educational
authorities?
4. Whether the learned Munsif acted
illegally in decreeing the suit for
declaration for which no relief is
prayed by the plaintiff."
In the second appeal before the High Court the
substantial questions of law which were considered could be
gathered from the impugned judgment and these are as under:
"Aggrieved against the decree of
the two courts below, the
defendant-appellant has come to
this court and the two substantial
questions of law on which this
appeal was admitted by this court
were (1) as to whether the
appointment of the plaintiff-
respondent would be deemed to have
been approved under Section 16-F(2)
of the U.P. Intermediate Education
Act as is stood in 1969 and (2) as
to whether the respondent was
stopped from challenging the latter
dated 1.5.1970 terminating her
services on the ground that her
appointment had not been approved
by the educational authorities
whether after the post had been re-
advertised and the plaintiff-
respondent had applied against the
freshly advertised post. Another
substantial question of law pressed
was as to whether under the
provisions of Section 16-G(2) of
the Act the approval from competent
authority was required in
terminating the services of the
plaintiff-respondent."
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We do not think there can be any dispute that when
appointment of the appellant was subject to approval by the
competent authority on relaxation of her qualifications for
the post of Principal, it is nevertheless necessary for the
respondent to seek approval for termination of the
employment of the appellant.
Under Section 16-E of the act, qualifications for
appointment as Principals, Headmasters and teachers of
different subject at different stages of the course shall be
prescribed by regulation provided that the Board may after
considering the report of the Director exempt any person
from the requirements of minimum qualification having regard
to his experience, education and other attainments.
’Director’ means Director of Education, Uttar Pradesh, as
defined under Section 2(aaa). Section 16-F bard the
appointment as a Principal, Headmaster or teacher in a
recognized institution unless he possess the prescribed
qualification or has been exempted under Section 16-E.
However, if no candidate possessing the prescribed
qualifications is available for appointment, the Inspector
of schools may permit the institution to employ as a
temporary measure any suitable person for a period not
exceeding one year. Such period may be extended with the
prior approval of the Inspector. Section 2(bb) of the Act
defines ’Inspector’ to mean the District Inspector of
Schools and includes an officer authorised by the
state Government to perform all or any of the duties of the
Inspector. Sub section (2) (3) and (4) of Section 16-F
provide as to how a person is to be appointed as a Principal
etc. There are as under:
"16-
F.9(1)..........................
(2) The name of the selected
candidate shall be forwarded for
approval, in the case of a teacher,
by the Principal or Headmaster the
Inspector, and, in the case of
Principal or Headmaster, by the
Chairman of the selection committee
to the Regional Deputy Director,
Education. A statement showing the
names, qualifications and other
particulars as may be prescribed of
all candidates who may have applied
for selection shall also be sent
along with the name of the selected
candidate. The Inspector or
Regional Deputy Director,
Education, as the case may be,
shall give his decision within two
weeks of the receipt of the
relevant papers, failing which
approval shall be deemed to have
been accorded.
(3) Where the Regional Deputy
Director, Education, or the
Inspector, as the case may be,
disapproves for reasons to be
recorded in writing of any name
proposed under sub-section (1), the
management may, within three weeks
of the receipt of the disapproval,
make a representation against it to
Deputy Director in the Director,
Education, in the case of a
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teacher, and the decision of the
Director or Regional Deputy
Director, Education, as the case
may be, in the matter shall be
final.
(4) Where the recommendation made
under sub-section (2) has been
disapproved and the representation
of the management, if any, under
sub-section (4) has been rejected,
the selection committee shall
proceed to select and recommend
another name for approval as
provided under Section 16-E and 16-
F. If the selection so made is
again disapproved and the
representation, if any, against the
disapproval has not been accepted,
the Regional Deputy Director,
Education, in case of a teacher and
the Director in case of principal
or Headmaster may appoint any
qualified person out of the list of
the candidates applying for the
vacancies and such appointment
shall be final".
In this case, when approval of the appointment of the
appellant was not forthcoming or appointment had been
disapproved, the process for selection of Principal was
restarted and advertisement put in pursuance of which the
appellant also applied. Reliance had been placed on the
provision of Section 16-G relating to conditions of service
of teachers which provides that the Principal or Headmaster
as the case may be, could not be served with notice of
termination of service except with the prior approval in
writing of the Inspector. Section 16-G, in relevant part,
is as under:
"16-G-
(1)................................
..
(2)................................
........
(3)(a) No Principal, Headmaster or
teacher may be discharged or
removed or dismissed from service
or reduced in rank or subjected to
any diminution in emoluments, or
served with notice of termination
of service except with the prior
approval in writing of the
Inspector. The decision of the
Inspector shall be communicated
within the period to be prescribed
by regulations.
(b) The Inspector may approve or
disapprove or reduce or enhance the
punishment or approve or disapprove
of the notice for termination of
service proposed by the management:
Provided that in the cases of
punishment, before passing orders,
the Inspector shall give an
opportunity to the Principal, the
Headmaster or the teacher to show
cause within a fortnight of the
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receipt of the notice why the
proposed punishment should not be
inflicted."
Under clause (e) of Section 16-G, an appeal could be
filed before the appellate committee against the order of
the Inspector. Under sub-section (4) of Section 16-G an
order made or decision given by the competent authority
under sub-section (3) shall not be questioned in any court
and the parties concerned shall be bound to execute the
directions contained in the order or decision within the
period that may be prescribed therein.
Considering the pleadings of the parties and the
provisions of law set out above the answer becomes quite
obvious that the appellant had no case either in the suit or
in the writ petition. The appellant ceased to be
Headmistress on upgradation of school of the respondent to
the Higher Secondary School as the post was upgraded. She
did not possess qualifications to be appointed as Principal
of the Higher Secondary School. Her qualifications were not
relaxed. The Competent Authority under the Intermediate
Education Act did not grant approval for her appointment as
a Principal which is a pre-condition under the law. Since
the appointment itself was not approved it was not necessary
for the Managing Committee of the school to get consent of
the authority concerned for the termination of her services
as a Principal. Her civil suit and the writ petition had no
basis and were rightly dismissed by the High Court.
However, our attention was drawn during the course of
arguments towards the provisions of Regulation 16 of Chapter
III of the Regulations under the Intermediate Education Act,
which is as under:
"16. The vacancy of a head of an
institution shall be filled by
direct recruitment for which
teachers serving in the institution
may apply without upper age-limit,
if any:
Provided that when an institution
is raised from a High School to an
Intermediate College, the post of
Principal shall be filled by the
promotion of the Headmaster, if he
is qualified, possesses a food
record of service and is approved
in the manner described in the Act.
A Headmaster not approved shall be
retained as an assistant teacher on
the highest post for which he is
qualified, provided that his pay
shall not be reduced."
It was submitted that the appellant was a confirmed
Headmistress of the school of the respondent and on
upgradation of the school when she did not satisfy the
qualifications of the Principal, she could not be thrown out
an she continued as a Headmistress being confirmed employee
of the respondent. Perhaps the indication was towards the
proviso of the above regulation which says that in such
circumstances Headmistress could have continued as an
assistant teacher, if she satisfied other qualifications as
laid down for a teacher for a Higher Secondary School. We
are afraid no such plea was ever raised and record also does
not show if at any time the appellant ever based her case on
such a plea. We, therefore, find no merit in this appeal.
The appeals are, therefore, dismissed. There will be
no order as to costs.
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