HARISH CHANDRA SHRIVASTAVA vs. THE STATE OF BIHAR

REPORTABLE IN THE SUPREME COURT OF INDIA         CIVIL APPELLATE JURISDICTION       CIVIL APPEAL NO(S).   2943     OF 2022 (Arising out of SLP(C) No.10473 of 2018) HARISH CHANDRA SHRIVASTAVA          ….APPELLANT(S) VERSUS THE STATE OF BIHAR AND OTHERS           ….RESPONDENT(S) WITH CIVIL APPEAL NO(S).           OF 2022 (Arising out of SLP(C) No.11057 of 2018) J U D G M E N T Rastogi, J. 1.  Leave granted. Signature Not Verified Digitally signed by GEETA AHUJA Date: 2022.04.18 19:21:03 IST Reason: 2. Since common question has been raised in both the appeals, however, decided by the separate impugned judgments by the High 1 th th Court of Judicature at Patna on 18   September, 2017 and 30 October, 2017 respectively, with the consent of parties, both the appeals are disposed of by the present judgment. 3. In the present batch of appeals, all the five appellants have approached this Court with the self­same grievance that they were holders of degree in Ayurveda and were appointed as Lecturers in th th between the period from 14  March, 1978 to 10  May, 1979 in the respective private Ayurvedic Colleges and by passage of time, they were promoted as Reader/Professor. Admittedly, their appointment th as a Lecturer was much prior to 25  March, 1984. 4. The State of Bihar in exercise of its legislative power enacted the   Act   called   “The   Bihar   Private   Medical   (Indian   System   of Medicine) College (Taking over) Act, 1985” (hereinafter referred to as the “Act 1985”) for taking over of Private Medical (Indian System of Medicine) Colleges of the State of Bihar, which received assent on th 07   August, 1985 and published in Bihar Gazette, Extraordinary th No.687, dated 04  December, 1985. 5. The State Government in exercise of its power under Section 3 of   the   Act   1985   took   over   the   management   of   Sri   Dhanwantri 2 Ayurved   College,   Buxar   Post   Ahirauli,   District   Bhojpur   and   the st hospitals attached to it w.e.f. 01  June, 1986 on certain terms and th conditions in terms of the notification dated 09  December, 1986.   6. The   State   Government   thereafter   constituted   a   Screening th Committee vide its notification dated 09  October, 1990 to submit its   report   to   the   State   Government.   The   Screening   Committee constituted,   after   scrutiny   of   records   of   the   individual   teachers submitted its report, which was published in the Bihar Gazette on th 15   January, 1992 and in terms of the recommendation made by the Screening Committee, the State Government took a decision to absorb the services of 103 teaching and non­teaching employees, th including the present appellants vide order dated 24   November, 1992.  7. It   reveals   from   the   record   that   the   teaching/non­teaching employees who were dissatisfied with the recommendation made by th the   Screening   Committee   report   dated   15   January,   1992 challenged the recommendation by filing of various writ petitions before the High Court under Article 226 of the Constitution and while deciding the batch of writ petitions, the High Court directed 3 that   a   fresh   Screening   Committee   be   constituted   by   the   State Government   consisting   of   Secretary   cum   Health   Commissioner, Department   of   Health   and   one   more   IAS   officer   holding   a responsible post under different department of State Government and also any member of Central Council of Indigenous Medicine (CCIM) and this Committee was directed to examine the cases of the st employees of the college as on the cut­off date, i.e. 01  June, 1986 and to submit a report to the State Government.  8. Although at one stage, the grievance was raised by the other set of employees who were aggrieved by the directions of the High Court in constituting a fresh Screening Committee but finally the second   Screening   Committee   constituted   by   the   Government th pursuant to the judgment of the High Court dated 12  May, 1995 th submitted its report dated 18   June, 1999 and in terms of the recommendation of the second Screening Committee report dated th 18   June,   1999,   the   State   Government   accepted   the recommendations and absorbed 23 teaching employees out of 84 and no non­teaching employee out of 167 was considered fit for absorption. 4 9. The State Government, in consequence thereof, issued order of termination in terms of the recommendations made by the second th Screening Committee by order dated 29  August, 2003 containing a list of 229 persons including the present appellants whose services were not found fit for absorption and accordingly their services were terminated.  10. The recommendation of the second Screening Committee dated th 18   June, 1999, followed with the order of termination passed by th the State Government dated 29  August, 2003 became the subject matter of challenge by filing writ petitions before the High Court under Article 226 of the Constitution and after the Division Bench st decided the batch of LPAs by judgment dated 01  November, 2006, a fresh Review Screening Committee was constituted to examine the qualifications of the teaching/non­teaching employees.  11. The Review Screening Committee in its report recommended for   absorption   of   24   teaching   employees   and   42   non­teaching employees and rest of 99 found to be unfit for absorption and the appellants unfortunately fall in the category of teachers who were found   unfit   for   absorption   amongst   99   persons   and   that   again 5 became the subject matter of grievance before the High Court by filing of writ petitions under Article 226 of the Constitution and in the third round of litigation, they were finally non­suited under the impugned judgment of the Division Bench on the premise that in terms of the qualifications prescribed by Central Council of Indian Indigenous Act, 1970 (hereinafter being referred to as the “CCIM Act, 1970”) for teaching staff in Ayurvedic degree Colleges apart from   academic   qualification,   one   is   supposed   to   hold   post qualification teaching experience in any institution of three years for the post of Lecturer and that being also the requirement under Chapter   XVI­B   of   the   Statutes   of   Bihar   University   regarding minimum   qualification   of   teacher   and   officer   in   the   faculty   of Ayurveda for the post of Lecturer, one is supposed to have a degree of Ayurveda from University established by law with at least three years of post qualification teaching experience from a recognised Ayurvedic College and since none of the appellants were holding three years of post qualification teaching experience on the date they   were   initially   appointed   as   a   teacher/lecturer   in   private Ayurvedic   College   in   the   year   1978­1979,   were   ineligible   for 6 th absorption in terms of notification dated 09  December, 1986 and that became the subject matter of challenge at the instance of the appellants by filing of appeals in this Court.  12. We have heard the learned counsel for the parties at length and perused the material on record with their assistance.  13. Before   we   proceed   to   examine   the   grievance   made   by   the appellants, it will be apposite to take note of the scheme of the Statute   of   the   Bihar   University   and   provisions   relevant   for   the purpose. 14. Chapter XVI­B of the Statutes of the Bihar University which prescribes the essential qualifications for appointment of teachers in faculty of Ayurveda and for the post of Lecturer in particular, with which we are concerned, is reproduced hereunder:­ “1.   The   following   shall   be   grades,   pay   scales   and   minimum qualifications of teachers and officers in the faculty of Ayurveda:­   …….. (d) Lecturer  Pay Scale­ 610­20­670­30­940­EB­35­1155.  Qualifications:­   Degree   in   Ayurveda   from   a   University   or   a Board/ Council Established by a State or Central Government and   recognized   by   the   University   with   at   least   3   years   of teaching experience in a recognized Ayurvedic College, or with 7 at least 3 years experience as a Medical Officer in Government/ University Dispensary.   Provided further that a holder of M.B.B.S. degree University from any recognized shall also be eligible for appointment in Anatomy   Physiology   and   Bio­Chemistry,   Pathology, Jurisprudence, Health and Hygiene and holder of M.Sc. degree will be eligible for Basic Science in the subject concerned.” 15. It may be relevant to note that CCIM Act, 1970 also laid down the self­same teaching qualification for teaching staff in Ayurvedic degree colleges. The relevant clause of the CCIM Act, 1970 reads as follows:­ "13. Qualifications prescribed for Teaching Staff Essential:  (a) Degree (diploma in Ayurved from a University established by law or a statutory Board/ Faculty/ Examining Body of Indian Medicine or equivalent  OR Ayurvedacharya of All India Ayurved Vidyapeeth.  OR Other   eminent   Ayurvedic   Scholars   of   established   repute though not having any degree/ diploma, but fit for teaching Ayurvedic subjects.  (b) Teaching experience in any institution for ten years, five years and three years for the post of Professor, Reader and Lecturer respectively.  (c) Knowledge of Sanskrit.  Desirable:  (a) Post/graduate qualification in Ayurved from a recognized institution/ university established by law.  (b) Original published papers/ books as the subject." 8 16. Section   3   of   the   Act,   1985   postulates   that   the   State Government, by a notification and from the date mentioned therein, is competent to take over the college and management of the private Ayurvedic College.  However, in terms of Section 6 of the Act 1985, the State Government is vested with the power to lay down the terms and conditions of the teaching staff and other employees of the college.  Section 3 and Section 6 of the Act 1985 relevant for the purpose are reproduced hereunder:­ “3.   Taking   over  of   Private   Medical   (Indian   System  of   Medicine) Colleges.­ (1) The State Government may, by a notified order and from the date mentioned therein, take over a College and the management and control   thereof   shall   thereupon   be   exercised   by   the   State Government in such manner as specified in the said order. (2) All the assets and properties of the college and the college body whether movable or immovable including land, building, library, laboratory   and   dispensary   workshop,   store,   instruments, machinery,   vehicles,   cash   balance,   reserve   fund,   investments, taxes, furniture and others shall, on the date of take over stand transferred to and vested in, and be deemed to have come into possession of the State Government. (3) All   the   liabilities   and   obligations   of   the   College   under   any agreement or contract entered into   bona fide   before the date of taking over shall devolve and shall be deemed to have devolved on the State Government. 6.   Determination   of   terms   of   the   teaching   staff   and   other employees of the College.  – (1) From the date of the notified order, all 9 the staff employed in the College shall cease to be the employees of the College body : Provided that they shall continue to serve the College on  ad hoc  basis till a decision under sub­sections (3) and (4) of this Section is taken by the state Government. (2) The State Government will set up one or more committees of experts and knowledgeable persons which will examine the bio­data of each member   of   the   teaching   staff   and   ascertain   whether   appointment, promotion or confirmation was made in accordance with the Act, Statue or Regulations of the University concerned and in keeping with the guidelines laid down by the Indian Medical Council of India and take into consideration all other relevant materials including length of his service in the College; and submit its report to the State Government. (3) The State Government on receipt of the report of the Committee or committees, as the case may be, will decide in respect of each member of teaching staff on the merits of each case whether to absorb him in government   service   or   to   terminate   his   service   or   to   allow   him   to continue on an   basis for a fixed term on contract and shall, ad hoc   where   necessary,   redetermine   the   rank,   pay   allowances   and   other conditions of service. (4)   The   State   Government   shall   similarly   determine   the   terms   of appointment and other conditions of service of other categories of staff of the college on the basis of facts ascertained either by a committee or by an officer entrusted with the task and the provisions of sub­sections (2) and (3) of this Section shall apply  mutatis mutandis  to such cases.” th 17. The   Government   later   issued   a   Notification   dated   09 December, 1986 of taking over of private medical colleges issued in exercise of power under Section 3 of the Act 1985, the extract of which relevant for the purpose is reproduced hereunder:­ “BIHAR GAZETTE, 24 DECEMBER 1986 Medical Education and Family Welfare Department NOTIFICATION 09/12/1986 10 No. Indem (H)M­2­186/84­940(DM)­M. E. ­ under Section 3 of Bihar Private   (India   System   of   Medicine)   College   (taking   over)   Act   1985 (Bihar  Act,  10,  1985)  and  the powers  provided  therein  the  Bihar Government  takes over Sri Dhanwantri Ayurved College, Buxar, Post Ahirauli District Bhojpur and the Hospitals attached to it with effect from 01/06/1986 with the following terms and conditions:­ (a) As a result of Nationalization (Sarkarikaran), all the movable and Immovable properties of the institution will vest in the State Government from the date of Nationalization. The verification of the certified list of the entire assets and liabilities of the said college would be done by the Department and from the date of the nationalization (take over). No responsibility of any liabilities would be on the Government except the salary of the teaching and non teaching employees of the said college. (b) That no dues of any kind is owed by the said college as per the no dues certificate produced by the governing body of the college to the Department nor there is any dues on its land and the entire land of the college is in its peaceful possession.  (c) That the verification of the list of Teaching and Non Teaching employees working in the said college on the cut off date of 01/03/1983 would be done by a Screening Committee duly constituted   by   the   Department   and   it   would   be   seen   that whether   on  the  said  date the  employees  and  teachers  were having minimum qualification and teaching skill or not for the post which they held on the said date.  (d)   As   per   the   Norms   of   Indian   Medical   Council   the sanction/creation   of   approved   posts   of   Gazetted   and   non gazetted would be done as per the approved pay by the State Government   along   with  all  the  allowances  and  till  then  the employees   working   in   the   said   institution   would   get   their present pay.  By the order of the Governor  Banshidhar Singh, Deputy Secretary” 18. It may be relevant to note that the cut­off date which has been st referred to as 01   March, 1983 in the aforementioned notification 11 th st dated 09  December, 1986 got replaced to 01  June, 1986 in terms th of the judgment of the High Court dated 12  July, 1988 passed in C.W.J.C. No.992/1987. 19. It is not disputed that each of the appellants was holding the essential academic qualifications prescribed for teaching staff as on the date of their initial appointment in the year 1978­1979 in the private Ayurvedic College and were serving the institution when the th Act, 1985 came into force on 07  August, 1985.  20. The State Government in exercise of its power under Section 3 th of the Act 1985 vide its notification dated 09  December, 1986 w.e.f. st 01  June, 1986 took over the college and management of the private Ayurvedic College on certain terms and conditions and Clause (c) of th the notification of 09  December, 1986 of which reference has been made   above   clearly   manifest   that   the   verification   of   the   list   of teaching and non­teaching employees working in the said college on st the cut­off date i.e. 01   June, 1986 would be considered by the Screening Committee duly constituted by the department and it will be seen by the Committee whether on the said date, the employees and   teachers   were   having   minimum   qualifications   and   teaching 12 skills for the post that they held on the cut­off date and not on the date of appointment.   th 21. Clause (c) of the notification dated 09  December, 1986 leaves no manner of doubt that the Screening Committee constituted by the   State   Government   has   to   look   into   the   eligibility   and   other minimum qualifications and teaching skills as on the said date i.e. st 01   June, 1986. At this stage, we would like to take note of the submission made by learned counsel for the respondent State that th the notification dated 09  December, 1986 has to be read alongwith Section 6(2) of the Act which casts an obligation on the Committee of experts to examine the bio­data of each of the members of the teaching staff and to ascertain whether appointment, promotion and confirmation   was   made   in   accordance   with   the   Act,   Statute   or Regulations   of   the   University   concerned   keeping   in   view   the guidelines   of   statutory   authority   and   the   recommendation   made under sub­Section (2) of Section 6 was to be considered by the State Government  for   taking   a  final  decision  under   sub­Section   (3) of Section 6 of the Act 1985.  13 22. We find a complete fallacy in the submission made by the State   Counsel   for   the   reason   that   Section   6(2)   authored   the Committee constituted by the State Government to examine the bio­ data of each of the member of the teaching staff in reference to appointment, promotion and confirmation made in accordance with the relevant Statute and the State Government in terms of Section 6(3) of the Act will take a call in respect of each member of teaching staff   on   merits   of   each   case   whether   to   absorb   him   in   the Government   service   or   terminate   his   service   or   allow   him   to continue on   basis on a fixed term, as the case may be, but ad hoc once a  State  Government in its  wisdom  has  come  out with the statutory notification issued in exercise of power under Section 3 of th the Act dated 09   December, 1986 while taking assets of private Ayurvedic College and the hospitals attached thereto, at the same time, under Clause (c), a specific mandate has been authored to the Screening Committee to consider the minimum qualifications and st teaching skills of the teachers as on the cut­off date i.e. 01  June, 1986 and on the conjoint reading of Section 6(2) of the Act 1985 14 th read   with   notification   dated   09   December,   1986,   the   State Government made its intention clear that as the decision has been taken   to   absorb   the   employee/teacher   of   the   private   Ayurvedic st college as on 01   June, 1986, his bio­data is to be examined for various  purposes,   but  while  considering   him   for  absorption,  the Screening Committee constituted has to consider the eligibility of the   employees/teachers   regarding   minimum   qualifications   and st teaching skills as on the cut­off date i.e. 01   June, 1986 and the recommendation   made   by   the   Screening   Committee   will   be considered   by   the   State   Government   for   absorption   or   for continuance in service or for termination, as the case may be, on case to case basis in terms of sub­Section (3) of Section 6 of the Act 1985. 23. The additional reason appears to be since the service of the teacher   will   be   reckoned   from   the   date   of   absorption   in   the Government,   the   past   service   rendered   in   the   private   Ayurvedic college in terms of the affidavit filed by the State Government stands obliterated for all practical purposes.   This further supports the 15 eligibility of the teacher to be looked into as on the cut­off date, i.e. st 01  June, 1986. 24. Thus, the very premise on which the High Court has proceeded to examine the eligibility of the teachers as on the date they initially entered   into   service   in   the   year   1978­1979   and   arriving   to   the conclusion   that   the   teachers   who   were   not   holding   the   post­ qualification   teaching   experience   of   three   years   from   recognized Ayurvedic college as referred to under the Statute would not be th eligible   for   absorption   in   terms   of   the   notification   dated   09 December, 1986, in our considered view, is a clear misconception of law and deserves rejection.  25. We proceed to further examine as to whether the requirement of   eligibility   of   the   teaching   staff   of   holding   post   qualification teaching experience of three years as a teacher/lecturer referred to under the Statute is possible for the incumbent to meet out on which the State counsel has put much emphasis. Our question to him was how far it is practically possible that when you don’t permit a person to be recruited into service as a teacher on the basis of his academic qualification, how he will gain post­qualification teaching 16 experience of three years as the condition of eligibility and how both these twin conditions would meet together. 26. Leaned   counsel   for   the   respondents   even   after   seeking instructions from the department has come with the explanation that   this   being   the   statutory   requirement,   one   is   supposed   to comply with at the time of initial appointment but he was unable to justify as to how the person on the basis of academic qualification, if not   being   permitted   to   teach,   may   acquire   post   qualification teaching experience as referred to under the Statute of the Bihar University Act or by CCIM Act, 1970 for entry into service and, in our   considered   view,   the   academic   qualification   and   post qualification teaching experience of three years at the entry level post i.e. Lecturer in the instant case, are two different ends which are not possible to meet.  27. We are not going into this controversy any more and leave it at this   stage   for   the   reason   that   the   requirement   in   terms   of   the th notification dated 09  December, 1986 was never the subject matter of challenge and clause (c), in particular, clearly manifests that the verification of the list of eligible teaching employees working in the 17 college   would   be   considered   by   the   Screening   Committee   duly st constituted by the department as on the cut­off date i.e. 01  June, 1986 and it is the said date on which the minimum qualification and teaching skills of the individual has to be looked into by the Committee while adjudging his overall suitability for absorption.  28. Indisputedly, in the instant case, each of the appellants before this Court was holding the academic qualification while entered into service in the year 1978­1979 in the private Ayurvedic College and holding teaching experience of more than three years as on the cut­ st th off date 01  June, 1986 in terms of notification dated 09  December 1986, when the Screening Committee was called upon to adjudge the overall suitability of the appellants for absorption and once the st appellants were indeed eligible as on the cut­off date i.e. 01  June, 1986,   the   justification   tendered   by   the   Committee,   in   the   first instance, that the appellants were not holding the post qualification teaching   experience   of   three   years   on   the   date   when   they   were initially appointed in the private Ayurvedic College in the year 1978­ 1979, is not in conformity with the mandate of the Act 1985 read th with notification dated 09  December, 1986. 18  29. In our considered view, the High Court under the impugned judgment has completely overlooked the scheme of the Act 1985 th read with notification dated 09  December, 1986 pursuant to which the exercise was to be undertaken by the State Government for absorbing   teaching/non­teaching   employees   of   private   Ayurvedic College and this was the apparent error committed by the High Court which, in our view, is not sustainable in law and deserves to be set aside. 30. Before parting with the order, it has been informed to this Court that in terms of the Government notification no. 6745 dated th 30   July 2015, the age of superannuation of teachers has been extended   upto   67   years   and   out   of   5   teachers,   4   of   them   had attained the age of superannuation and one Dr. Mod Nath Mishra has time to serve the institution and may retire in the month of March, 2023. 31. Once we arrive at the conclusion that the finding of unfitness recorded by the Review Screening Committee was not sustainable in law which was the foundation for the Government to terminate the 19 services of the appellants in consequence thereof, each one of them deserves to be reinstated in service with all consequential benefits. 32. So far as Dr. Mod Nath Mishra is concerned, since he has not attained the age of superannuation, we direct the respondents to pass necessary order regarding his reinstatement within a period of one   month   and   he   shall   be   entitled   for   all   notional   benefits including pay, seniority and other consequential benefits to which he is entitled for under the rules but shall not be entitled for salary during the period he has not served the institution.  33. The   other   four   appellants   who   have   attained   the   age   of superannuation shall be treated to be in continuous service and their service shall be treated as a qualifying service for all practical purposes, including for pension and other retiral benefits, which each of the appellants is legitimately entitled for under the rules. However, we make it clear that the appellants shall not be entitled for salary for the intervening period during which they have not served the institution.  34. These appeals succeed and are accordingly allowed and the th impugned judgments of the High Court dated 18  September, 2017 20 th and 30   October, 2017 respectively are hereby quashed and set aside in the observations made above. 35. We direct the respondents to pass necessary order regarding release   of   their   pension   and   other   retiral   dues   to   which   the individual appellant/teacher is entitled for within one month and arrears of retiral dues shall be paid to each of them within three months after due computation, failing which it shall carry interest @ 12% per annum until actual payment. No costs.

21