Full Judgment Text
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PETITIONER:
STATE OF U.P. & ANR.
Vs.
RESPONDENT:
DR. S.K. SINHA & ORS.
DATE OF JUDGMENT02/12/1994
BENCH:
RAMASWAMY, K.
BENCH:
RAMASWAMY, K.
VENKATACHALA N. (J)
CITATION:
1995 AIR 768 1995 SCC Supl. (1) 456
JT 1995 (1) 491 1995 SCALE (1)36
ACT:
HEADNOTE:
JUDGMENT:
ORDER
1. Leave granted.
2. Heard learned counsel for the parties. This appeal by
special leave arises from the judgment and order of the
Division Bench of the Allahabad High Court dated January 28,
1993, in CMWP No.451/ 84. One Dr.L.B. Sinha while he was
working as a Lecturer in Economics in Chowdhary Mahadeo
Prasad Degree College, Allahabad, proceeded at the instance
of the University Grants Commission to prosecute his further
studies for improvement of his prospects. In that leave va-
cancy, Dr.Sunil Kumar Sinha, respondent No. 1 in this
appeal, was appointed. Ms appointment letter dated
23.11.82, reads thus:
"I am glad to inform you that the Management
ha been pleased to select and appoint you as
temporary Lecturer in Economics in our College
against the leave vacancy of Shri L.B. Sinha
in the grade of Rs.700-1400 on an starting
salary of Rs. 700/- per month.
Please note that the post is purely temporary
terminable within 24 hours notice and payment
of your salary will be made on receipt of the
amount from UGC.
3. The respondent No. 1 joined the post. When on
completion of the studies, Dr.L.B. Sinha reported to the
duty, the
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Management gave notice to the first respondent on January 5,
1984 communicating that Dr.L.B. Sinha in joining the duty on
January 10, 1984 and that, therefore, his appointment would
stand cancelled. Impugning this communication, the 1st
respondent filed the writ petition on January 9, 1984.
Therefore, the U.P. State University (validation of
Appointments) Act, 1984 which replaced the Ordinance, by s.2
validated certain appointments made in excess of the number
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of posts advertised, and they were deemed to have been
always valid and legal. But keeping in view all the
circumstances of the case, we directed that the appellant
shall be entitled to his full salary and other emoluments
admissible to him in case he was not getting the same from
1.4.1993. But whatever pay and emoluments he was getting
prior to that would be deemed to be sufficient to meet the
ends of justice and he would not be entitled to claim any
arrears of salary or any other emoluments. Accordingly, the
writ was issued. It is contended for the State that since
the 1st respondent was appointed on the leave vacancy and
the regular incumbent Dr.L.B.Sinha has reported to the duty
on January 10, 1984, the appointment cannot be said to be
valid and s.2 of the Validation Act had no application. It
is also contended that in the vacancy of Dr.L.B.Sinha Who is
a permanent had a lien on the post and had proceeded on
leave to prosecute his further studies. The 1st respondent
was appointed in place of Dr.L.B.Sinha. Although he returned
to service, the High Court had not considered this aspect of
the matter. Mr. A.K.Srivastava, learned counsel for the 1st
respondent contended that initial appointment in 1980 on the
temporary vacancy and thereafter on a regular selection
though he was continuing right from November 3, 1982 and at
such a distance of time, he cannot be displaced. He sought
to place reliance not only on s.2 of the Validation Act but
also on sec.31(3)(b) of the U.P.State Universities Act,
1973. The question, therefore, is whether s.31)3)(b) of
U.P. State Universities Act, 1973 or s.2 of the Validation
Act have any application to the facts of this case. The 1st
respondent appointed in leave vacancy, due to Dr.L.B.Sinha
proceeding on leave to improve his career prospects by his
studies as a Doctor in Economics. The appointment order
clearly mentioned the same. The 1st respondent also is
entitled for payment of salary only on receipt of the amount
from University Grant Commission. In other words, the
appointment and payment of the salary are only consequent to
Dr.L.B. Sinha proceeded on leave for further studies. Since
Dr.L.B.Sinha on his returning from leave, he is entitled to
occupy the post and the respondent shall have given place to
Dr.L.B.Sinha. Section 2 of the Validation Act reads thus:
"Notwithstanding any judgment. decree or order
of any Court or order of any officer or
authority or anything cantained in the Uttar
Pradesh State Universities Act, 1973 or
Statutes framed thereunder, the appointment of
every teacher made in any University governed
by the said Act or any affiliated or
associated college here of during the period
July 1, 1978 and the date of commencement of
this Act, in exams of the number of posts
advertised shall be and be deemed always to
have been valid and validity such appointment
shall not be called in question before any
court, tribunal, officer or authority merely
on the ground that the post was not separately
advertised or that the prescribed procedure
was not followed."
A reading thereof would clearly indicate
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that the appointment of every teacher made in any University
is governed by the U.P.State University Act, 1973 or any af-
filiated or associated college thereof during the period of
July 1, 1978 and the date of commencement of this Act, in
excess of the number of posts advertised, shall be and be
deemed always to have been valid and validly made and such
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appointment shall not be called in question before any
Court, Tribunal, Officer or Authority merely on the ground
that the post was not separately advertised or that the pre-
scribed procedure was not followed. In other words, the
intendment of the Validation Act appears to be that when
appointment was made in excess of the number of posts
advertised and was duly selected and he was continuing in
the post either for want of vacancy or there was proper
advertisement made or the prescribed procedure was not
followed then the incumbent who is continuing between the
aforestated dated namely, July 1, 1978 and October 1, 1984
the date on which the Ordinance has come into force, their
appointments stood validated and declared to be valid. It
is not the case that any such appointments has been made to
the first respondent. The order of the appointment clearly
indicates that the appointment was made on a leave vacancy
due to Dr. L.B.Sinha proceeded on leave for his further
prospects in his career.
The next question is whether s.31(3)(b) also gets attracted
to the facts of this case. Section 31 reads thus:
"Appointment of Teachers (1) Subject to the
provisions of the Act, the teachers of the
University and the teachers of an affiliated
or associated college (other than a college
maintained exclusively by the State Government
shall be appointed by the Executive Council or
the Management of the affiliated or associated
college, as the case may be, on the
recommendation of a Selection Committee in the
manner hereinafter provided. The Selection
Committee shall meet as often as necessary."
5. Section 31(3)(b) of the Act reads thus:
"Where before or after the commencement of
this Act, any teacher is appointed (after
reference to a Selection Committee) to a
temporary post likely to last for more than
six months, and such post is subsequently
convened into a permanent post or to a
permanent post in a vacancy caused by the
grant of leave to an incumbent for a period
exceeding ten months and such post
subsequently becomes permanently vacant or any
post of the same cadre and grade is newly
created or falls vacant in the same
department, then unless the Executive Council
or the Management, as the case may be, decides
to terminate his services after giving an op-
portunity to show cause, it may appoint such
teacher in a substantive capacity to that post
without reference to a Selection Committee;
Provided that this clause shall not apply
unless the teacher concerned holds the pre-
scribed qualifications for the post of the
tune of such substantive appointment, and he
has served continuously, for a period of not
less than one year after his appointment made
after reference to a Selection committee;
Provided further that appointment in a sub-
stantive capacity under this clause of a
teacher who had served, before such ap-
pointment, continuously for a period of less
than two years, shall be on probation for one
year which may be extended for a period not
exceeding one year, and the provisions of sub-
section (2) shall apply accordirgly."
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495
6. The purpose of s.31(3)(b) appears to be that after the
commencement of the Act, any teacher is appointed to a
temporary post likely to last for more than six months, and
such post is subsequently converted into a permanent post or
to a permanent post in a vacancy caused by the grant of
leave to an incumbent for a period exceeding 10 months and
such post subsequently becomes permanently vacant or any
post of same cadre and grade is newly created or falls
vacant in the same department, then unless the Executive
Council or the Management, as the case may be, decides to
terminate his services after giving an opportunity to show
cause, it may appoint such teacher in a substantive capacity
to that post without reference to a Selection Committee. In
other words, it would be seen that an incumbent was
regularly selected but was continuing in a temporary post
which was subsequently made permanent or a post which became
vacant for a period exceeding 10 months and later the post
becomes permanent and temporary incumbent is continuing only
on the same post or a newly created post or a post carrying
the same grade or falls vacant in the same department, the
Management without reference to the Selection Committee,
fresh selection has been made. Such is not the case here.
As stated earlier, Dr.L.B. Sinha has proceeded on leave and
returned to the post, the question of vacancy does not
arise. The contention that a post has become vacant and
instead of filling up that post, somebody seems to have been
appointed which is respondent No.7, the appointment was not
challenge in the High Court. We cannot go into that
question.
7. Mr. A.K. Srivastava, learned counsel for the 1st
respondent has placed reliance on the order made by this
Court in C.A.4895/89 dated 4.8.93 Uttam Kumar v. U.P.
Higher Education Service Commission, Allahabad. In that
case, the regular incumbent was continuing on temporary post
and the approval was not given by the State Government. On
those facts, this Court has directed that since the in-
cumbent has served for about 15 years, the termination of
his service at such distance of time is not just. Those
facts have no application to this case.
8. In future, if there is any vacancy in the department,
the case of the 1st respondent may be considered according
to rules. If there is any age bar, the authority would
relax the age qualification at the time of selection.
9. The appeal is allowed. No costs. In the interim order
passed by this court on May 13, 1994, the Management was
directed that the payment of salary to the first respondent
will be subject to the adjustments to be made at the time of
the final order. Though we are negativating the claim of
the 1st respondent for his continuance since he is already
in appointment, the State is directed to reimburse the
payment made by the Management respondent No. 5. If there is
any arrears of salary due and payable to respondent No. 1,
the same may be paid within three months from the date of
the receipt of this order.
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