STATE OF U P vs. DAMYANTI SINGH

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 2 PETITIONER: STATE OF U.P. & ORS. Vs. RESPONDENT: SMT. DAMYANTI SINGH & ORS. DATE OF JUDGMENT: 27/01/1997 BENCH: K. RAMASWAMY, G.T. NANAVATI ACT: HEADNOTE: JUDGMENT: THE 27TH DAY OF JANUARY, 1997 Present: Hon’ble Mr. Justice K. Ramaswamy Hon’ble Mr. Justice G.t. Nanavati R.C. Verma, S.P. Khera and R.B. Misra, Advs. for the appellants. Lalita Kohli, C. Siddarth, Majoh M. Misra and Manoj Swarup, Advs. for the Respondents. O R D E R The following Order of the Court was delivered: Delay condoned. Leave granted. This appeal by special leave arises from the judgment of the High Court of Allahabad, made on September 22, 1995 in Second Appeal No.1959 of 1991. The admitted position is that Mahadeo Prasad Vishwanath Prasad Girls High School Harraiya was functioning as an upgraded school from July 14, 1977. It is the case of the first respondent that she was appointed as a teacher and therefore, she is entitled to be permanent teacher and therefore, she is entitled to be permanent teacher in the School with consequential benefits as she was regularly appointed. The courts below granted the decree which has been, on appeal, confirmed by the High Court. Thus, this appeal by special leave. We directed the respondents to produce the record of the returns given by the Management with regard to the teachers working in the institution after the upgradation w.e.f. July 14, 1977. The record have been placed before us. The records indicate that for the year 1977-78 and 1978-79, admittedly, the name of the first respondent does not find place. With regard to 1979-80, it is seen that she was working against a leave vacancy. On September 9, 1982, the approval consisting of 9 names in respect of the teachers working in the High School was given but it did not mention the name of the first respondent. This factual position was also accepted by the] District Judge but he held that she cannot be penaalised for the mistake of the Management in not sending the name of the first respondent. We fail to appreciate the view taken by the District Judge and approved by the High Court as correct. The official reports reflect http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 2 the correct state of affairs. Since the approval of the authorities is required under the] U.P. Intermediation Education Act, 1921, after upgradation of the school w.e.f. July 14, 1977, it would be axiomatic that appointment of the staff working in the school would get approved by the competent authority. Otherwise, the same cannot be recognised and treated as regular go as to be entitled to receive aid from the Government. It is not is dispute that Writ Petition No.798/1983 was filed by the respondent in the High Court claiming payment of the arrears of the salary. The Regional Inspectors of Girls School, Gorakhpur had filed the counter-affidavit in the High Court disputing that correctness of her status as she had been duly appointed by the Management. The Division Bench of the High Court by order dated August 9, 1983 dismissed the Writ Petition with the observation as under: "In view of the averments made in paragraph No.5 and 6 of counter affidavit filed on behalf of the Regional Inspectors of Girls Schools, we find no merit in the writ petition." It would, thus, be seen that the] contention of the first respondent that she was duly appointed by the Management was not accepted by the High Court. Consequently, the claim for payment of the arrears of salary was rejected. In view of the above decision and in view of the records placed before us, obviously, the courts below have misread the documentary evidence and did not consider the effect of the Division Bench judgment of the High Court. The single Judge of the High Court did not advert to the effect of the judgment at all on the ground that it was a finding of fact and came to the conclusion that the first respondent was duly appointed to the post of teacher. The appeal is accordingly allowed. The decree of the courts below as well as High Court judgment stand set aside. The suit stands dismissed. No costs.