VIDYA DHAR PANDE vs. VIDYUT GRIH SIKSHA SAMITI & ORS.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 9 PETITIONER: VIDYA DHAR PANDE Vs. RESPONDENT: VIDYUT GRIH SIKSHA SAMITI & ORS. DATE OF JUDGMENT10/10/1988 BENCH: RAY, B.C. (J) BENCH: RAY, B.C. (J) THAKKAR, M.P. (J) CITATION: 1989 AIR 341 1988 SCR Supl. (3) 442 1988 SCC (4) 734 JT 1988 (4) 84 1988 SCALE (2)916 ACT: Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1955: Sections 28(2)(d) and Regulations 61, 71 and 79 framed thereunder--Regulations have force of law--Termination of services of Higher Secondary School Principal in contravention of Regulation 79--Held illegal and quashed. HEADNOTE: The appellant was appointed from July 3, 196X as principal of the School run by the respondent society, a body registered under the M.P. Non-trading Corporation Act, 1962. On June 23, 1971 the appellant’s services were terminated with immediate effect by giving one month’s salary in lieu of notice. The appellant made representation to the Divisional Superintendent of Education who directed the Society to rescind the order of termination because, according to him, the termination of the appellant was wrongful being in breach of Regulation 79 of the Regulations framed by the Board of Secondary Education under section 28(2)(d) of Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1955. The appellant however was not re-instated by the society. The appellant therefore filed a petition in the High Court, which was dismissed. The High Court held that (1) the said Regulations had on statutory force and therefore the violation in this case of the procedure prescribed in Regulations 71 and 79 would not render the order of termination null and void; (2) the appellant’s remedy was only by an action for damages for breach of master and servant contract; and (3) the school being run by a private body, no writ of mandamus could he issued. Allowing the appeal, it was, HELD ection 28(2)(d) of the Act confers power on the Board to make Regulations regarding the conditions of recognition of the Institutions as well as for framing of School Code" to ensure minimum standard of efficient and uniform management of such schools. [447B-C] PG NO 442 PG NO 443 (2) As has been held by this Court in Sukhdev Singh’s case, there is no subtantial difference between a rule and a http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 9 regulation inasmuch as both are subordinate legislation under powers conferred by the statute. There is therefore, no escape from the conclusion that the regulations, in the present case, have force of law.1449B] (3) A observed in Sukhdev Singh’s case, the doctrine of ultra vires as applied to statutes, rules and orders should equally apply to the regulations and any other subordinate legislation. [450G] (4) The order of termination of the appellant from the post of Principal of the Higher Secondary School in breach of Regulation 79 is illegal and as such the same is liable to be quashed as the Regulations have got statutory force. The appellant is liable to be reinstated in the service as Principal of the said school. [454A-B] (5) The Higher Secondary School in question though run by a private trust receives 100% grant from the Government and as such it is amenable to the writ jurisdiction for violation of the provisions of the said Regulations in passing the order of termination of service of the appellant. 454B-C] Dr. Ram Pal Chaturvedi v. State of Rajasthan, [1970] I SCC 75; Indian Airlines Corporation v. Sukhdeo Rai, [1971] 2 SCC 192; Sukhdev Singh & Ors. v. Bhagatram Sardar Singh Raghuvanshi and Anr., [1975] 3 SCR 619; Prabhakar Ramakrishna Jodh v. A.L Pandi and Anr., [1965] 2 SCR 713; Manmohan Singh Jaitla v. Commissioner, U.T. of Chandigarh & Ors., [1984] Supp. S.C.C. 540; and Indra Pal v. Managing Committee,, Model Inter College Thora, [l984] 3 SCC 384, referred to. JUDGMENT: CIVIL, APPELLATE JURISDICTION: Civil Appeal No. 1697 Of 197 From the Judgment and Order dated 22.1.1972 of the Madhya Pradesh High Court in Misc. Petition No. 358 of 1971. M. Narayan, Mr. B. Shetya and Vineet Kumar for the Appellant. S.S. Khanduja, Y.P. Dhingra, Baldev Krishan Satija and T.C. Sharma for the Respondents. The Judgment of the Court was delivered by PG NO 444 RAY, J. This appeal by special leave is against the judgment and order dated 22nd January, 1972 rendered by the High Court of Madhya Pradesh at Jabalpur in Miscellaneous Petition No. 358 of 1971 dismissing the writ petition holding that the Regulations framed by the Board of Secondary Education, Madhya Pradesh under Section 28(2)(d) of the Madhya Pradesh Madhyamik Shiksha Adhiniyam, 1955 have no statutory force and as such termination of service in violation of Regulation Nos. 7 1 and 79 does not entitle the appellant to a declaration that the termination was illegal and for a direction for his reinstatement in service. The matrix of the case in short, is that the appellant was appointed as Head Master by the Managing Committee of Vidyut Grih Siksha Samiti, Korba on probation for a period of one year on a pay-scale r of Rs.250-10-290-15-350-EB-20- 450 with effect from 3.7.1968. Meanwhile, the High School became a Higher Secondary School and as such on September 1, 1969 the Managing Committee appointed the appellant as Principal temporarily on a pay-scale of 1) Rs.:Z75-25-300- 15-405-EB-20-550-25-700 with effect from July 3, 1968. The above scale was made applicable to him with retrospective effect i.e. from July 3, 19 F.N., the date of his http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 9 appointment. The appointment letter further states as follows: "................... The appointment will be governed by the rules and regulations laid down by the Education Department of Madhya Pradesh State Government for the recognised Schools in the State unless and otherwise specified from time to time. The appointment can be terminated on one month’s notice or pay thereof on either side." This School was established by Vidyut Grih Siksha Samiti, Korba, a body registered under the M.P. Non- Trading Corporation Act, l962. The Society under its bye- laws has a Foundation Committee which is G its Governing Body and an Executive Committee, i.e. Managing Committee. On June 23, 1971 the Managing Committee dispensed with the services of the appellant with immediate effect by giving him one month’s salary in lieu of notice. The appellant made a representation against this order to the Divisional Superintendent of Education who by his letter dated June 24, 1971 directed the Secretary of the school to rescind the order of termination of the services of the appellant and to PG NO 445 hand over charge of the school to the appellant otherwise the recognition of the School will be withdrawn. This letter was written on the ground that the termination of the appellant was wrongful being in breach of Regulation 79. However, the appellant was not reinstated pursuant to the said letter. The appellant, therefore, moved a writ petition before the High Court of Madhya Pradesh at Jabalpur. This was registered as Miscellaneous Petition No. 358 of 1971. The writ petition was heard by a Division Bench of the said High Court and it was held that Regulation No. 71 as well as Regulation No. 79 framed by the Board of Secondary Education under Section 28(2)(d) of Madhya Pradesh Madhyamik Adhiniyam, 1955 have no statutory force following the decision of this Court in the case of Dr. Ram Pal Chaturvedi v. State of Rajasthan and Ors., [1970] 1 SCC 75 and as such the termination of service of the appellant in violation of the procedure prescribed in Regulation No. 71 and 79 of the said Regulations would not render the impugned order null and void. It could at best be a wrongful dismissal from service by the master and the appellant’s remedy is only by an action for damages he might have sustained in consequence of the breach of the master and servant contract. It was also held that the School in question was run by a private body and as such no writ of mandamus could be issued. The Court further held that an order cannot be made against the society compelling the re- instatement of the appellant as it is in the realm of contractual rights and obligations. The writ petition was thus dismissed. Against this judgment and order the instant appeal has been filed on special leave this Court. In order to effectively consider the question whether these Regulations have got statutory force or not it is necessary to set out hereinbelow the relevant Regulations: "Regulation 61: No Educational Institution shall be recognised, or continued to be recognised unless it complies with the following requirements, namely: (1) That the Educational Institution shall comply with the conditions laid down in Chapter XII of these Regulations. (2) that there shall be a Managing Committee as defined under the Adhiniyam consisting of not more than 10 members of which two shall be the Head of the Institution and a nominee of the Educational Officer concerned and that the Governing Body of Managing Committee shall be registered http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 9 under the Societies Registration Act. PG NO 446 Regulation 71: All Principal, Head Masters, Lecturers and Teachers, except those appointed temporarily for a period of less than one year, shall be on probation or a term of one year which may be extended to two years. If after two years service any incumbent is continued in his appointment, he shall, unless the appointing authority, for reasons to be recorded in the writing, otherwise directs, be deemed to have been confirmed in that appointment. On being confirmed the incumbent shall sign a contract of service in the form one or two (appended to these Regulations) as the case may be, as soon as practicable. Regulation 79 (1): The Managing Committee shall not terminate the services and reduce the pay of Principal or Head Master appointed on written contract without first obtaining Director’s sanction for holding a full enquiry into the charges against him. The incumbent shall be given in writing a statement of the charges against him, and also be afforded an opportunity of defending himself. His previous services and character with reference to this incidental file and Service book shall also be taken into consideration before arriving at a decision. (2) No decision as to termination of service or reduction of a Principal or a Head Master shall be valid, unless passed at Special Meeting by a majority of two-thirds of members of the Managing Committee. No such resolution shall be valid, if passed at an adjourned meeting. 3) The Principal or Head Master have a right of appeal to the Director against decision of the Managing Committee. The decision of the Director shall be final." These Regulations were framed under the provision of Sectio 28(2)(d) of the said Act which reads as follows: "Sec. 28---Powers of Board to make Regulations-- (1) The Board may make Regulations for the purpose of carrying into effect the provisions of this Act (2) In particular and without prejudice to the generality of the foregoing power, the Board may make Regulations providing for all or any of the following matters, namely: PG NO 447 (d) The conditions of recognition of institutions for the purposes of admission to the privileges of the Board and framing of a School Code to ensure a minimum standard of efficient and uniform management of such schools." It thus appears that Section 28(2)(d) confers power on the Board to make Regulations regarding the conditions of the Institutions as well as for framing of "School Code" to ensure a minimum standard of efficient and uniform management of such schools. Regulation 71 clearly provides that Principals, Head Masters, Lecturers and Teachers when appointed shall be appointed on probation for a period of one year which may be extended to two years. It also provides that after two years of service if any incumbent is continued in his appointment he shall be deemed to have been confirmed to that appointment unless the Appointing Authority for reasons recorded in writing otherwise directs. In this case the appellant has been appointed on probation as Principal with effect from July 3, 1968 and as he was allowed to continue for more than two years he shall be deemed to have been confirmed in the post of Principal of the said School. The Managing Committee of the School by its letter dated June 23, 1971 terminated the services of the appellant after giving him one month’s salary in lieu of notice without serving on him any charges against him, http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 9 Without holding any enquiry and also without giving him any opportunity of hearing before making the order terminating his service as required under the provision of Regulation 79(1) of the said Regulations. The impugned resolution was also not passed at a special meeting by a majority of ,2/3rd of the members of the Managing Committee as provided in clause (2) of the said Regulation 79. The High Court though found that there is a violation of the provisions of Regulation 71 and 79 yet as these Regulations have got no statutory force the appellant could not get the relief of a declaration that the order of termination of his service was illegal and invalid and also could not get an order for his re-instatement in service as his appointment was in the realm of a contract of master and servant and his only remedy was an action for wrongful termination from service. Two questions therefore fall for consideration namely whether the Regulations framed pursuant to a Statute can be said to have a statutory force the breach of which will entitle the aggrieved employee to get a declaration that the PG NO 448 impugned order was invalid and illegal and the employee should be allowed to continue in service or should be re- instated in service. The High Court has relied upon the decision of this Court in Dr. Ram Pal Chaturvedi v. State of Rajasthan and Ors.,(supra) as well as Indian Airlines Corporation v. Sukhdeo Rai, [ 1971] 2 SCC 192. In the case of Dr. Ram Pal Chaturvedi v. State of Rajasthan and Ors., the appointment of three respondents namely Dr. D.G. Ojha, Dr. P.D. Mathur and Dr. Rishi as Principal of Sr. Patel Medical College, Bikaner, Rabindra Nath Tagore Medical College, Udaipur and Medical College, Jodhpur respectively was challenged on the ground that though they fulfilled the qualifications prescribed by Rule 30(4) of the Rajasthan Medical Service (Collegiate Branch) Rules 1962 they had not the requisite experience as provided in Ordinance No. 65 framed under the University of Rajasthan Act of 1946 and as such their appointments were not valid and legal. The Syndicate of the Rajasthan University constituted under Section 21 of the Act is empowered under Section 29 read with Section 30 to make ordinances, consistent with the Act and statutes, to provide for the matters listed in Section 29. These matters include in Clause VI "emoluments and conditions of service of University teachers". The Syndicate made the ordinances pursuant to the provisions of this Section. It was held that "The field of operation of this Ordinance appears to us to be restricted to the question of affiliation of the colleges concerned with the Rajasthan University. It is note-worthy that the University has not thought fit to object to these appointments. If there is any violation of a provision of this Ordinance then that may appropriately be taken into account by the Rajasthan University for the purpose of withdrawing or refusing to continue affiliation of the colleges in question. But clearly that would not render the impugned appointments null and void a fortiorari that can not confer any right on Dr. Ram Pal Chaturvedi to approach the High Court by means of petition for writ of quo-warranto to challenge the appointments of these three persons This decision is not an authority for the proposition that Regulation framed pursuant to a Statute do not have a statutory force. High Court was in error in holding otherwise. This question is, however, concluded in favour of the appellant by a decision of this Court rendered by a 3-Judge Bench. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 9 PG NO 449 The question whether a regulation framed under power conferred by the provisions of a Statute has got statutory power and whether an order made in breach of the said Regulation will be rendered illegal and invalid, came up for consideration before the Constitution Bench in the case of Sukhdev Singh & Ors. v. Bhagatram Sardar Singh Raghuvanshi and Anr., [ 1975] 3 SCR 619. In this case it was held that: "There is no substantial difference between a rule and a regulation inasmuch as both are subordinate legislation under powers conferred by the statute. regulation framed under a statute applies uniform treatment to every one or to all members of some group or class. The Oil and Natural Gas Commission, the Life Insurance Corporation and Oil and Natural Gas Commissionaire all required by the statute to frame regulations inter alia for the purpose of the duties and conduct and conditions of service of officers and other employees. These regulations impose obligation on the statutory authorities. The statutory authorities cannot deviate from the conditions of service. Any deviation will be enforced by legal sanction of declaration by courts to invalidate actions in violations of rules and regulations. The existence of rules and regulations under statute is to ensure regular conduct with a distinctive attitude to that conduct as a standard. The statutory regulations h the cases under consideration give the employee a statutory status and impose restriction on the employer and the employee with no option to vary the condition.’’ There is therefore, no escape from the conclusion that regulation have force of law. The order of the High Court must therefore, be reversed on this point unhesitatingly. In Indian Airlines Corporation v. Sukhdeo Rai the respondent who was an employee of the Indian Airlines Corporation Was found guilty of certain charges and dismissed from service after an enquiry held in breach of the procedure laid down by the Regulations made by the appellant under Section 45 of the Air Corporation Act, 1953. A suit was filed by the respondent challenging the order of termination It was decreed by the Trial Court holding that the dismissal was illegal and Granted a declaration that he be continued to remain he service. The Appellate Court as well as the High Court confirmed the decree. On appeal this Court held that the relationship between the appellant,Indian Air lines Corporation and the respondent would in such cases be contractual i.e. as between a master PG NO 450 and servant and the termination of that relationship would not entitle the servant to a declaration that his employment had not been validly determined. The termination though wrongful in breach of the terms and conditions which governed the relationship between the Corporation and the respondent yet it did not fall under any of the three well recognised exceptions and therefore the respondent was only entitled to damages and not to a declaration that this dismissal was null and void. The respondent has sought support from this decision. We are afraid the contention is wholly untenable. The decision in Indian Airlines’ case has in terms been declared to be no longer good law and has in terms been overruled in Sukhdev Singh’s case (1975) 3 SCR 619 by the Constitution Bench. C Says Ray, C.J. speaking for the Court: "In the Indian Airlines case this Court said that there being no obligation or restriction in the Act or the rules subject to which only the power to terminate the employment could be exercised the employee could not contend that he http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 9 was entitled to a declaration that the termination of his employment was null and void. In the Indian Airlines Corporation case reliance was placed upon the decision of Kruse v Johnson, [1898] 2 Q.B. 91 for the view that not all by-laws have the force of law. This Court regarded regulation as the same thing as by-laws. In Kruse v. Johnson the Court was simply describing the effect that the county by-laws have own the public. The observations of the Court in Kruse v. Johnson, that the by-law "has the force of law within the sphere of its legitimate operation" are not qualified by the words that it is so ’’only when affecting the public or some section of the public .. ordering something to be done or not to be done and accompanied by some sanction or penalty for its non- observance.’’ In this view a regulation is not an agreement or contract but a law binding the corporation, its officers, servants and the members of the public who come within the sphere of its operations. The doctrine of ultra vires as applied to statutes, rules and orders should equally apply to the regulations and any other subordinate legislation. The regulations made under power conferred by the statute are subordinate legislation and have the force and effect, if validity made, as the Act passed by the competent legislature. In U.P. Warehousing Corporation and Indian Air-lines PG NO 451 Corporation case the terms of the regulations were treated as terms and conditions of relationship between the Corporation and its employees. That does not lead to the conclusion that they are of the same nature and quality as the terms and conditions laid down in the contract employment. Those terms and conditions not being contractual are imposed by one kind of subordinate legislation, Viz. regulations made in exercise of the power conferred by the statute which constituted that Corporation. of the regulations are not terms of contract. In the Indian Airlines Corporation case under section 45 of the Air Corporations Act, 1953, the Corporation had the power to make regulations not inconsistent with the Act and the rules made by the Central Government thereunder. The Corporation bad no power to alter or modify or rescind the provisions of these regulations at its discretion which it could do in respect of the terms of contract that it may wish to enter with its employees independent of these regulations. So far as the terms of the regulations are concerned,the actions of the Corporation are controlled by the Central Government. The decisions of this Court in U.P. Warehousing Corporation and Indian Airlines Corporation are in direct conflict with decision of this Court in Naraindas Barot’s case which was decided by the Constitution Bench. Under the circumstances the plea of the respondents is meritless. In Prabhakar Ramakrishna Jodh v. A.L. Pande and Anr., [1965] 2 SCR 713 a question arose whether the provisions of ordinance 20 otherwise called the College Code framed by the University of Saugar under Section 32 and Section 6(6) of the University of Saugar Act, 1946 embodying the terms and conditions of teachers of the College affiliated to the University, have the force of law. It was held that: "The provisions of Ordinance 20 i.e. the College Code " have got statutory force. It confers legal rights on the teachers on the affiliated colleges and it is not a correct proposition to say that the "College Code" merely regulates the legal relationship between the affiliated colleges and the University alone. We do not agree with the High Court http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 9 that the provisions of the "College Code" constitute power of management. On the contrary we are of the view that the PG NO 452 provisions of the "College Code" relating to the pay scale of teachers and their security of tenure properly fall within the statutory power of affiliation granted to the University under the Act. It is true that Clause 7 of the Ordinance provides that all teachers of affiliated colleges shall be appointed on a written contract in the from prescribed in Sch. A but that does not mean that teachers have merely a contractual remedy against the Governing Body of the College. On the other hand, we are of opinion that the provisions of Clause 8 of the Ordinance relating to security of the tenure of teachers are part and parcel of the teachers’ service conditions and, as we have already pointed out, the provisions of the "College Code" in this regard are validly made by the University in exercise of the statutory power and have, therefore, the force and effect of law. It follows, therefore, that the "College Code" creates legal rights in favour of teachers of affiliated colleges and the view taken by the High Court is erroneous. ’ In the case of Manmohan Singh Jaitla v. Commissioner, U. T. of Chandigarh and Ors., [1984] (Supp) SCC 540 the appellant was appointed as Head Master of an aided School. He was later confirmed by the competent authority. A charge- sheet was served on the appellant and disciplinary enquiry was held against him under section 3 of the Punjab Aided Schools (Security of Service) Act. The enquiry was however, withdrawn later on and his seven years service was terminated by invoking the service agreement on ground that his service was no more required by the School. This order was challenged by a writ petition before the High Court which rejected the same in limine but by a speaking order observing that as the School cannot be said to be ’other authority’ under Article 12, it was not amenable to the writ jurisdiction of the High Court. The Supreme Court negatived the said finding of the High Court and held as follows: "The matter can be viewed from a slightly different angle as well. After the decision of the Constitution Bench of this Court in Ajay Hasia v. Khalid Mujib Sehravardi, [1981] 1 SC 722 the aided school receiving 95% of expenses by way of grant from the public exchequer and whose employees have received the statutory protection under the 1969 Act and who is subject to the regulations made by the Education Department of the Union Territory of Chandigarh as also the appointment of Headmaster to be valid must be PG NO 453 approved by the Director of Public Instructions, would certainly be amenable to the writ jurisdiction of the High Court. The High Court unfortunately, did not even refer to the decision of the Constitution Bench in Ajay Hasia, case rendered on November 13, 1980 while disposing of the writ petition in 1983. in 1983. In Ajay Hasia case, Bhagwati, J. speaking for the Constitution Bench inter alia observed (SCC p. 737, para 9) that "where the financial assistance of the State is so much as to meet almost entire expenditure of the Corporation, it would afford some indication of the Corporation being impregnated with governmental character". Add to this "the existence of deep and pervasive State control may afford an indication that the corporation is a State agency or instrumentality". Substituting the words ’public trust’ in place of the ’corporation’ and the reasons will mutatis mutandis apply to the School. Therefore, also the High Court was in error in holding that the third respondent-School was not amenable to the writ jurisdiction http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 9 of the High Court." In Indra Pal Gupta v. Managing Committee, Model Inter College Thora, [ 1984] 3 SCC 384 the appellant was appointed on probation for one year as Principal of Model Inter College, Thora, District Bullandshahr in accordance with the procedure prescribed by the Intermediate Education Act, 1921 (U.P. Act No. 2 of 1921) and the Regulations made thereunder. The period of probation was however, extended by the Managing Committee of the said Model Inter College for a further period of one year. On April 27, 1969 the Managing Committee adopted a resolution to terminate the services of the appellant in consideration of the report of the Manager of the College to the effect that due to his unsatisfactory services, it would not be in the interest of the Institution to permit him to continue as probationer any longer. The service of the appellant was thus terminated without complying with the mandatory procedure laid down in Regulations 35 to 38 which provided for forming a sub- committee to enquire into the allegations against the Principal and to frame definite charges against the Principal and to give him opportunity of hearing. It was held that the order of termination made in breach of the provisions of the said Regulations which were made in pursuance of the provisions of the said Act, is illegal and invalid and as such the same was quashed. The appellant was further declared to be in service of the College. On a conspectus of these decisions the irresistible conclusion follows that the impugned order of termination of PG NO 454 the appellant from the post of Principal of the Higher Secondary School in breach of the Regulation 79 framed under the said Act is illegal and as such the same is liable to be quashed as the Regulations have got statutory force. The appellant is liable to be re-instated in the service as Principal of the said College. We also hold that the Higher Secondary School in question though run by a private trust receives 100% grant from the Government as in evident from the affidavit sworn on behalf of the appellant and as such it is amenable to the writ jurisdiction for violation of the provisions of the said Regulations in passing the impugned order of termination of service of the appellant. We therefore, set aside the order passed by the High Court which, in our opinion, is unsustainable and direct the respondents to re-instate the appellant in the service of the said College. Considering the facts and circumstances of the case we are of the opinion that the ends of justice would be met by directing the respondents to pay to the appellant a sum equal to 50% of the salaries and allowances from the date of termination till his re-instatement in service as it appears that the appellant was not in employment during this period. The appeal is, therefore. allowed with costs. R.S.S. Appeal allowed.