VINOD SHARMA vs. DIR.OF EDUCATION (BASIC)U.P.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 5 PETITIONER: VINOD SHARMA & OTHERS Vs. RESPONDENT: DIRECTOR OF EDUCTION (BASIC) U.P. & OTHERS DATE OF JUDGMENT: 20/03/1998 BENCH: S.C. AGRAWAL, K. VENKATASWAMI, A.P. MISRA ACT: HEADNOTE: JUDGMENT: J U D G M E N T Misra. J. Special leave is granted. This appeal is directed against the judgment and order of the High Court dated 7th October, 1996 in a writ petition, wherein direction was issued to the respondents to pay the salary of the appellants under the Payment of Salary Act from 29th August, 1991. The grievance is, the impugned order has shortened the relief from what was envisaged under the judgment and order dated 29th August, 1991. The claim is they should be paid the arrears of their salary not from 29th August, 1991 but from 1st July, 1975. It is necessary to refer to certain essential * to appreciate the controversy in this case. The 59 Gorakha Training Center, Junior High School Deradun Cant, was astablished in they hear 1952 for providing eduction to the children of Ex-Service men, serving Military personnels and officers as well as civilians and the Education Department. The U.P. Government gave recognition to the said institution with effect from 9th April, 19059. The case is that they were appointed as Assistant Teachers being duly qualified. On 9th April, 1970, the District Inspector of Schools Dehradun gave permission to the management to run the classes from class 1 to VIII. The concerned respondents did not bring the appellants under the Payment of Salary Act though they are entitled since the year 1975. Reliance is placed under Rule 10 of the U.P. Recongnised Basic Schools, Recruitment and Conditions of service of Teachers and other employees, Rules 1975 (hereinafter referred to as ‘1975 Rules’), which is quoted hereunder:- "10. Salary of teachers. - A recognised school shall undertake to pay with effect from July 1, 1975, to every teacher and employee the same scale of pay, dearness allowance and additional dearness allowance as are paid to the teachers and employees of the Board possessing similar qualification. P[ay will be disbursed through http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 5 cheque." The appellants filed Civil Miscellaneous Writ Petition No. 24478 of 1988 seeking the direction for payment of salary to the appellants under the Payment of Salary Act. The High Court allowed the said Writ Petition on 29th August, 1991, and directed the respondents to bring the appellants under the provisions of Payment of Salary Act and pay their salary accordingly under rit. Against this, the State of U.P., who is respondent in the present case filed a Special Leave Petition (C) No. 827 of 1993 which was dismissed by this Court on 10th May, 1993 and a review petition against the same which was also dismissed on 17th September, 1993. The grievance expressed now is since in the said Writ Petition there was no prayer for payment of arrears of salary which they are claiming now from 1st July, 1975, hence no specific order was passed. The case is that the respondents in spite of that are not paying arrears of salary with effect from 1st July, 1975. The appellants made several representations but with no avail. When this was not redressed, the appellants filed another Writ Petition No. 24284 of 1995 for a specific direction to pay the arrears of salary as aforesaid since 1st July, 1975. That was disposed of by the High Court on 7th October, 1996, which is the impugned order with the direction to pay the salary of the appellants with effect from 29th August, 1991. So far the claim of the appellants to receive payments since 1st July, 1975, we do not find any indication either in any of the aforesaid two orders passed by the High Court or under any of the relevant Rules. It is true that the aforesaid Rules 1975 came into force on 1st July, 1975. Under this Rule junior basic school is defined; Section 2 (b) : "Junior Basic School means an institution other than High Schools or Intermediate Colleges imparting Education up to V class." Under Section 2 (e) Recognised Schools is also defined: "Recognised School means any Junior Basic School, not being an institution belonging to or wholly maintained by the Board or any local body, recognised by the Board before the commencement of these rules imparting education from Classes I to V." Thus, the aforesaid rules defines, a Junior Basic School as imparting education upto Class V and indicate what recognised school means. Rule 10 casts an obligation to pay the salary to a teacher on the recognised school and not on the State Government. The State Government is obliged only under the Payment of Salary Act. Hence, even though a school may be ‘recognised’ but that by itself does not create any right in the appellants to receive their salary under it. The Uttar Pradesh Recognised Basic Schools (Junior High Schools) (Recruitment and Condition of Service of Teachers) Rules 1978 (hereinafter referred to as ‘1978 Rules’). The Rule deals with Junior High School of the recognised Basic School Section 2(e) define ‘Junior High School’ : "Junior High School means an Institution other than High School or Intermediate College imparting education to boys or girls or both from class VI to VII (inclusive)" We find the aforesaid 1975 and 1978 Rules have been framed under Section 19(1) of the Uttar Pradesh Eduction Act http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 5 1972. Section 2 (b) defines ‘Basic Eduction’ as imparting education upto class eight. It is under this Act, Rule 2(b) of 1975 Rules defines ‘Junior Basic School’ as imputing education upto Class V and Rule 2(e) of 1978 Rules defines ‘Junior High School’ as imparting education from Class VI to VII (Inclusive). In this background another Act was enforced viz. the Uttar Pradesh Junior High School (Payment of Salaries of Teachers and other Employees) Act 1978. Argument for the State is that this Payment of Salary Act is not applicable to the primary Section as this applies only to the Junior High School viz. Classes VI and VII. Two questions arise, firstly whether the State has any right raise such an issue after matter became final inter se between the parties through the aforesaid decision of the High Court on 29th August, 1991 and secondly whether appellants’ claim for payment of salary from 1975 is sustainable, if not, from what date? Considering first the later appellants’ claim it is necessary to reproduce relevant portion of the decision of the High Court in 1991 as aforesaid : "I have heard learned counsel for the petitioners as also the learned standing counsel. The petitioners may be teaching the Primary classes but they are working in the institution which is junior High School and they are teachers of the a junior High School which runs the classes from 1 to 8. All the classes which are being though in the school constitute one unit and they are not separated Unit. The respondents have also not said that they are separate unit. In fact Annexure 2 appended to the writ petition makes it abundantly clear that the school is one unit in which education is imparted to primary classes and junior classes by the teachers who are working under the one management and one Head Master. That being so that petitioners cannot be deprived of the benefit of payment of salary Act and they are entitled to be paid under the provision of the said Act. The petitoners are entitled to be paid their salary under the provisions of the Payment of Salary Act as they are teachers of the junior High School and the order contained in Annexure-2 lands support to their contention that they are also entitled to get salary in accordance with the provision of payment of Salary Act." However, the aforesaid Junior High School Payment of Salaries Act, 1978 came into force with effect from 1st May, 1979 by virtue of the notification issued under section 1(3). This Act was brought in to remove frequent complaints that salary of teachers and non-teaching employees of aided non-Government Junior High Schools are not disbursed in time, resulting hardships to its employees. The aforesaid http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 5 judgment dated 29th August, 1991 refers to this Act. For the respondent State of U.P. contention is that this is not applicable to the primary sections, namely, from Class I to Class V but to Classes VI to VII. The High Court finally directed the respondents to bring the appellants under the said Act, meaning thereby under the 1978 Act, and pay the salary according to the provisions of the said Act. The operative portion of the said order is a also quoted hereunder : "The respondents are directed by a mandamus to bring the petitioners under the provisions of payment of salary Act and pay their salary according to the provisions of the said Act. It is not that appellants are not entitled to the payment of any salary. They are, but prior to bringing them under the said Act this obligation is only on the Recognised School under the aforesaid Rule 10 of the 1975 Rules. But by the said High Court judgment the respondents were bound to bring them under the Payment of Salary Act and pay their salaries accordingly. This cannot be denied by the State. But in spite of this nothing was done in this regard. Coming to the State’s objection, the submission is that they are only entitled for payment of salary under the said Act since 11th February, 1993, as on that date the Government issued such orders. The objection has no force and cannot be permitted to be raised in the present case. As aforesaid, inter se between the appellants and the respondents including State the matter has become final by the aforesaid High Court judgment dated 29th August, 1991. Against the aforesaid judgment, addimitteldy, SLP of the State was rejected even Review Petition was rejected. This apart even otherwise the State has not come in appeal against the impugned judgment dated 7th October, 1996, hence cannot challenge the same in this appeal. Returning to the impugned order, we find, inspite of several representations, that the respondents did not respond inspite of the earlier direction, hence it was ordered to pay them under the Payment of Salary Act at least since the earlier High Court judgment and order dated 29th August, 1991. Since appellants were not satisfied by the impugned order, as they claimed their salaries since 1975 when the aforesaid 1975 Rule came into effect. The contention is the spirit of the earlier High Court order was to pay from that date. This was as Junior High School teachers were getting since then, hence primary section teachers cannot be denied this right being in the same school. In other words, to pay from the same date as was paid to the Junior High School teachers. We find force in this submission. When grievance of the appellants was accepted in the first Writ Petition to being them in parity with the Junior High School teachers, the payment form 1991 cannot be construed to be correction the facts of this case. But considering the claim of appellants, they could in no case be entitled to be paid period to the Payment of Salary Act, 1978. Hence appellants’ claim since 1975 cannot be accepted. Considering the direction issued by the High Court, in its first judgment, where clear direction is to pay these appellants under the Payment of Salary Act as in the same institution another set of teachers (Junior High School) are being paid under it and the institution being one unit, the same cannot be denied to the teachers in the primary sections. In other words, to pay them also under the same http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 5 Act from the date Junior High School teachers were paid in this institution. As we have held above even if argument for the State may have any merit in law, cannot be sustained, as it has become final inter se between the parties. It is also brought to our notice that one of such teacher Km. Harsh Uniyal similar to the appellants, though did not join in the first writ petition but on the basis of decision of that case (1991), filed a writ petition No.11644 of 1993 which was allowed by the High Court on 8.12.93 with a direction to pay the salary since the payment of Salary Act was made applicable to that institution. We were informed accordingly payment was made to her by the respondents. For the aforesaid reasons, this appeal is allowed with a direction to pay the appellant from the day Payment of Salary Act, 1978 (aforesaid) was made applicable in the said institution, i.e., from the date Junior High School teachers of that institution were paid salary under the 1978 Act. If any payment of salary already made and received by the appellants for this period, the same be adjusted and the balance amount, if any, be paid within two months from the date certified copy of this order is filed before the concerned authority. This is also without prejudice of the concerned authority if the recongnished institution (the present institution) has not paid any salary to the appellants which they were obliged after enforcement of payment of salary to take such recourse as permissible in law. Cost on the parties.