STATE OF MAHARASHTRA vs. VIJAY VASANTRAO DESHPANDE

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 3 PETITIONER: STATE OF MAHARASHTRA AND ORS. Vs. RESPONDENT: VIJAY VASANTRAO DESHPANDS DATE OF JUDGMENT: 27/08/1998 BENCH: G.T. NANAVATI, S. RAJENDRA BABU ACT: HEADNOTE: JUDGMENT: J A D G M E N T Nanavati. J. The State of Maharastr is challenging in this appeal the order passed by the Maharastra Administrative Tribunal in O.A.No.125/93. The respondent was appointed as a Lecturer in Statistics and Demography in SRTC Medical College, Ambejogai on 14-11-79. He was appointed initially for a period of four months purely on adhoc basis and till a regularly selected candidate was available. However, the appointment continued from year to year without any break for eight years. Meanwhile, he also obtained phd.D. in Statistics. On completion of eight years of service, the respondent made representations to the concerned authorities for regularising his services and to grant him the benefit of higher pay-scale under University Grants Commission Scheme for merit promotion of Teachers working under post partum programme. As his representations were not accepted, he approached the Tribunal and sought the following two reliefs: "(A) By issue of an appropriate order or direction Respondents No. 1 & 2 be directed regularise the services of applicant with awarding permanancy benefits. (B) By issue of an appropriate order or directed the respondents No.1 & 2 be directed to award pay scale of RPS. 3700/5700 under University Grant Commission’s Scheme for merit promotion of Teachers working under post partum programme with fixation of pay and retrospective effect i.e. 14-11-87." In support of his claim for regularisation, the respondent had relied upon the G.O. dated 19-9-75 issued by the State of Maharastra. The Tribunal held that the said Government resolution was not applicable to the respondent as it applied only to those employees who were appointed on temporary basis and were not made permanent because of non-availability of permanent posts. The Tribunal, however, http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 3 relying upon the Governments letter dated 5.3.85 held that the respondent was entitled to the benefit of the University Grants Commission’s Scheme for merit promotion of teachers working under post partum programme from the date he completed eight years of continuous service. With tribunal directed the Government to consider his case. This order’s correctness is challenged by the State of Maharashtra, Director of Medical Education and Dean of CRT Medical College. Learned counsel for the appellants contended that the Tribunal has misconstrued the letter dated 5-3-85 issued by the Government of India and thus wrongly given benefit of the aforesaid scheme to the respondent. Having gone through the said letter, we are of the opinion that this contention deserves to be accepted. The first paragraph of the said letter reads as follows : "The Ministry of Health and Family Welfare have been taking steps in the past to bring the status of the teachers and staff working under the Post Barium Programme at par with those working in other Health Departments but many complaints have been received from various medical colleges regarding stagnation of the staff leading to frustration of the persons working in the Post Partum Centres." In the said letter, it is further stated that the benefit was to be extended to those who fulfilled the conditions mentioned in that letter. One such condition was that the incumbent should have completed 8 years of continous service in the respective cadre as Lecturer/Reader in the Post Partum Programm. Though the said condition itself did not clarify that Lectures appointed on adhoc basis were mot to be extended the said benefit but if we read that condition alongwith the first paragraph, it becomes clear that what was intended by the Government of India was to extend the benefit of the said scheme to those Lecturers only who were regularly appointed. The purpose for which the said letter was issued was stated in the first paragraph of that letter. The Government wanted to bring the status of teachers and staff working under the Post Parum Programme at part with the teachers and staff working in other departments. In other departments, as disclosed by the said Resolution could have been given only to those employees who were appointed regularly or on temporary basis. The said benefit was not extended to those teachers who were appointed on adhoc basis. If the reading of the letter dated 5.3.85 by the Tribunal is accepted as correct, the result would be that the teachers appointed under the post partum Programme would get the benefit of the UGC Scheme for promotion even through their appointment was on adhoc basis whereas the teachers appointed on adhoc basis in any other department would not have that benefit. That could not have been the intention of the Government do India and, therefore, the letter dated 5.3.85 cannot be read in that manner. Condition No.4 contained in that letter will have to be read to mean that the incumbent should have completed 8 years of continuous regular service after being appointed on the post of Lecturer/Reader. Admittedly, the respondent was not a regularly appointed person inasmuch as he was appointed on adhoc basis. His appointment was by way of Stop Gap arrangement as it was to last till a regularly appointed candidate became available. He had appeared twice in the examination subsequent to his appointment but on both the occasions, he had failed. Under the circumstances, only http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 3 a direction to the authorities to consider the case of the respondent for regularization could have been granted. The Tribunal committed a grave error in directing the authorities to give him the benefit of UGC merit promotion scheme. We, therefore, partly allow this appeal and set aside that part of the judgment thereby prayer ’B’ has been granted. The State Government shall now consider the case of the respondent for regularization within a period of three months from today. No order as to costs.