2023 INSC 1024 1

REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS. OF 2023

(Arising out of SLP(C) Nos. 23583-84 of 2022)

JAIVEER SINGH AND OTHERS …APPELLANT(S)

VERSUS

THE STATE OF UTTARAKHAND

AND OTHERS …RESPONDENT(S)

WITH

CIVIL APPEAL NO. OF 2023

[Arising out of SLP (C) No. 23943 of 2022]

J U D G M E N T

B.R. GAVAI, J.

1. Leave granted.

2. These appeals challenge the common judgment and

order dated 14

th September 2022 passed by the High Court of

Uttarakhand at Nainital in a bunch of writ petitions which

were filed challenging the order dated 10

th February 2021

issued by the Secretary, Department of Elementary Education,

Uttarakhand, Dehradun vide which he recalled his earlier

order dated 15

th January 2021. The High Court, vide the

2

impugned judgment and order, held that the 18 months

Diploma in Elementary Education (for short, “ D.El.Ed.”)

conducted through the Open and Distance Learning (for short,

‘ODL’) mode in elementary education by the National Institute

of Open Schooling (hereinafter referred to as ‘NIOS’) is a valid

Diploma for applying against the regular posts of Assistant

Teachers (Primary) in the State of Uttarakhand. The High

Court therefore directed the State to consider the candidatures

of the petitioners therein for the said post on the basis of the

applications made by them pursuant to the advertisement

issued by the Depart ment of Elementary Education,

Government of Uttarakhand, Dehradun.

3. Appeals arising out of SLP(C) Nos. 23583-84 of 2022 are

filed by the candidates who are holding the 2 years diploma in

elementary education whereas appeal arising out of SLP (C)

No. 23943 of 2022 is filed by the State of Uttarakhand.

4. Facts in brief giving rise to the present appeals are as

under:

4.1 On 27

th August 2009, the Right of Children to Free and

Compulsory Education Act, 2009 (hereinafter referred to as

“RTE Act”) was notified. Sub-section (1) of Section 23 of the

3

RTE Act provided that any person possessing such minimum

qualifications, as laid down by an academic authority,

authorized by the Central Government, by notifications, shall

be eligible for appointment as a teacher. Sub-section (2)

thereof enables the Central Government, if it deems necessary,

by notification, to relax the minimum qualifications required

for appointment as a teacher, for such period, not exceeding

five years. The first proviso to sub-section (2) thereof provided

that a teacher who, at the commencement of this Act, does not

possess minimum qualifications as laid down under sub -

section (1), shall acquire such minimum qualifications within

a period of five years. The second proviso to sub-section (2)

thereof, which was added by Act 24 of 2017, further provided

that a teacher appointed or in position as on the 31

st March

2015, who does not possess minimum qualifications as laid

down under sub-section (1), shall acquire such minimum

qualifications within a period of four years from the date of

commencement of the Right of Children to Free and

Compulsory Education (Amendment) Act, 2017 (hereinafter

referred to as “2017 Amendment Act”).

4

4.2 The Central Government, through Ministry of Human

Resource Development, Department of School Education &

Literacy (hereinafter referred to as “MHRD”), vide notification

dated 31

st March 2010 authorized the National Council for

Teacher Education (for short, “NCTE”) as the academic

authority for laying down the minimum qualifications for a

person to be eligible for appointment as a teacher.

4.3 NCTE, vide notification dated 23

rd August 2010,

prescribed minimum qualifications for a person to be eligible

for appointment as a teacher for Class I to VIII.

4.4 In the year 2012, Government of Uttarakhand

promulgated Uttarakhand Government Elementary Education

(Teacher) Service Rules 2012 (hereinafter referred to as “2012

Service Rules”) by invoking powers conferred under Section 58

of the Uttarakhand School Education Act, 2006. The 2012

Service Rules prescribed minimum eligibility criteria for

appointment to the post of Assistant Teachers in Government

Elementary Schools in the State of Uttarakhand. The 2012

Service Rules were amended from time to time.

4.5 On 12

th November 2014, NCTE notified National Council

for Teacher Education (Determination of Minimum

5

Qualifications for Persons to be Recruited as Education

Teachers and Physical Education Teachers in Pre -Primary,

Primary, Upper Primary, Secondary, Senior Secondary or

Intermediate Schools or Colleges) Regulations 2014

(hereinafter referred to as “2014 Regulations”). The 2014

Regulations were in supersession of all earlier Regulations.

4.6 In view of the provisions of the second proviso to sub-

section (2) of Section 23 of the RTE Act, MHRD issued a letter

on 3

rd August 2017 to all the Secretaries of States and Union

Territories directing that all the teachers in Government

Schools must possess minimum qualifications as mandated

under the RTE Act and a last chance was being given to all

such teachers to acquire minimum qualifications till 31

st

March 2019.

4.7 NCTE issued a recognition order dated 22

nd September

2017, thereby conducting D.El.Ed. programme through ODL

mode by NIOS through the SWAYAM portal of MHRD for in-

service untrained teachers at elementary level working in

Government, Government Aided and Unaided Private Schools.

The said recognition order also reduced duration of diploma

from 2 years to 18 months.

6

4.8 MHRD, vide its letter dated 11

th October 2017, directed

NIOS and the State Governments to sign a Memorandum of

Understanding (for short, “MoU”) enclosed with that letter.

4.9 On 16

th February 2018, NIOS issued an office order

thereby directing its Regional Directors to implement D.El.Ed.

course for training of Untrained In-service Elementary

Teachers.

4.10 It appears that the High Court of Patna had passed a

judgment on 21

st January 2020 in the case of Sanjay Kumar

Yadav and Others v. State of Bihar

1, holding that the

Director, Primary Education, NCTE has illegally issued

direction that the persons, who had obtained D.El.Ed. course

for 18 months by NIOS, are not eligible for appointment on the

post of teachers in Primary Schools. It held that the said

direction of the Director, Primary Education, NCTE was issued

on misrepresentation and misreading of the clarification

issued by NCTE. A similar view was taken by the High Court

of Tripura in its judgment dated 12-13

th March 2020 in the

1

CWJC No. 19842 of 2019

7

case of Sri Raju Nama and Others v. The State of Tripura

and Others

2.

4.11 On 29

th December 2020, the State of Uttarakhand has

issued District-Wise Advertisements for the post of Assistant

Teachers in Primary Schools. The said Advertisements were

issued in accordance with the 2012 Service Rules (as amended

from time to time).

4.12 In the meantime, NCTE issued a letter dated 6

th January

2021 to the Chief Secretaries of all the States and Union

Territories mentioning therein that NCTE decided to accept the

verdict of the High Court of Patna in the case of Sanjay

Kumar Yadav (supra) and requested to consider all those

candidates who have completed D.El.Ed. course of NIOS

through ODL mode. It further requested that they may be

given an opportunity to apply for fresh recruitment at par with

other D.El.Ed. candidates subject to adherence to all other

criteria and qualification requirements.

4.13 In pursuance of the said letter of NCTE, the Secretary,

Government of Uttarakhand issued a letter dated 15

th January

2

WP(C) No. 87 of 2020

8

2021 to the Director, Elementary Education, Uttarakhand to

permit such candidates, who passed 18 months D.El.Ed.

Diploma of NIOS through ODL mode, to apply for the post of

Assistant Teacher (Primary) against vacancies issued through

District-Wise Advertisements. However, shortly thereafter,

realizing that, in the 2012 Service Rules (as amended from

time to time), the 18 months D.El.Ed. Diploma through ODL

mode from NIOS was not recognized as a minimum

qualification for eligibility, it issued a communication dated

10

th February 2021 withdrawing its earlier letter dated 15

th

January 2021.

4.14 The aforesaid letter dated 10

th February 2021 came to be

challenged in a bunch of writ petitions before the High Court.

Vide order dated 3

rd March 2021, the High Court directed that

the impugned letter dated 10

th February 2021 be kept in

abeyance till next date of hearing. The said order was modified

by the High Court on 1

st September 2021 allowing the

selection process to continue subject to final outcome of writ

petitions.

4.15 Vide the impugned judgment and order, the High Court

held that 18 months D.El.Ed. Training Diploma conducted

9

through the ODL mode in elementary education by NIOS

cannot be said to be a lower or inferior qualification as

compared with the 2 years D.El.Ed. programme. It held that,

in respect of the in-service teachers, who have undergone the

18 months D.El.Ed. programme conducted by NIOS through

ODL mode, the State Government cannot discriminate by

debarring them from offering their candidatures for the post of

Assistant Teachers (Primary) in the State of Uttarakhand. As

such, it quashed and set aside the letter dated 10

th February

2021 issued by the Government of Uttarakhand. Being

aggrieved thereby, the present appeals.

5. We have heard Mr. Jatinder Kumar Sethi, Deputy

Advocate General appearing on behalf of the State of

Uttarakhand, Mr. U.K. Uniyal, learned Senior Counsel

appearing on behalf of the appellants in appeals arising out of

SLP(C) Nos. 23583-84 of 2022, and Ms. Meenakshi Arora, Mr.

V.K. Shukla and Mr. Salman Khurshid, learned Senior

Counsel appearing on behalf of the candidates who have

completed 18 months diploma in elementary education. We

have also heard Mr. Sumeer Sodhi, learned counsel appearing

on behalf of the interveners supporting the judgment of the

10

High Court and Ms. Manisha T. Karia, learned counsel

appearing on behalf of NCTE.

6. Mr. Uniyal, on behalf of the appellants, has submitted

that the 2014 Regulations clearly provide that the 2 years

Diploma in Elementary Education was an essential

qualification for appointment of teachers for Class I to VIII. It

is further submitted that under Clause 4 of the 2014

Regulations, power is granted to NCTE to relax some of the

provisions of the Regulations for such time period and subject

to such conditions and limitations as it may consider

necessary. It further provides that no relaxation would be

granted under the Regulations with regard to minimum

qualifications for appointment of teachers for Level 3 (Class I

to VIII) as specified in the First Schedule. It is further

submitted that NCTE recognition order dated 22

nd September

2017 for conducting D.El.Ed. programme by NIOS through

ODL mode through the SWAYAM portal of the MHRD was only

for the in-service Untrained Teachers at elementary level

working in Government, Government Aided and Unaided

Private Schools appointed on or before 10

th August 2017. It is

submitted that this is clear from the communication of NCTE

11

dated 6

th September 2019. It is further submitted that the

said communication itself would clarify that insofar as

minimum qualifications for appointment of teachers is

concerned, it will be necessary to possess a 2 years Diploma

in Elementary Education.

7. Mr. Sethi, on behalf of the State, specifically submitted

that a qualification of 2 years Diploma in Elementary

Education was specifically prescribed by NCTE in exercise of

its powers under Section 23 read with Section 2(j) of the RTE

Act. It is submitted that the State has accordingly duly framed

2012 Service Rules in conformity with the prescribed statutory

qualifications. By an executive instruction dated 6

th January

2021, NCTE cannot direct the State Government to amend or

override a statutory regulation. Reliance in this respect is

placed on the judgment of this Court in the case of

Employees’ State Insurance Corporation v. Union of India

and Others

3.

8. Mr. Sethi further submitted that neither the Statutory

Rules nor the Advertisement prescribing minimum

qualification of 2 years Diploma in Elementary Education were

3

(2022) 11 SCC 392/2022 INSC 77

12

challenged by any of the appellants. The original writ

petitioners only sought a mandamus to permit them to be also

considered for appointment de-hors the stipulations in the

advertisement. It is submitted that such a mandamus could

not have been issued which is contrary to the minimum

qualifications prescribed under the Statutory Rules and the

Advertisement. Reliance in this respect is placed on the

judgment of this Court in the case of State of Jammu and

Kashmir and Others v. Ajay Dogra

4.

9. Mr. Sethi further submitted that once an advertisement

was issued and the selection process was set in motion on the

basis of 2012 Service Rules and the Advertisement prescribing

minimum qualifications, a mandamus could not have been

issued to change the essential stipulations. Reliance in this

respect is placed on the judgment of this Court in the case of

Sureshkumar Lalitkumar Patel and Others v. State of

Gujarat and Others

5.

10. Mr. Sethi further submitted that the High Court erred in

doing the exercise of equalizing 18 months Diploma with 2

4

(2011) 14 SCC 243/2011 INSC 281

5

2023 SCC OnLine SC 167 /2023 INSC 145

13

years Diploma. It is submitted that such an exercise was

beyond the scope of the powers of judicial review of the High

Court under Article 226 of the Constitution of India.

11. Per contra, Ms. Arora, on behalf of the candidates who

have completed 18 months diploma in elementary education,

submitted that once the State Government had issued a

communication dated 15

th January 2021 permitting the

candidates who have obtained Diploma of 18 months duration

through ODL mode from NIOS to participate in the selection

process, it was not permissible for the State to withdraw the

same vide communication dated 10

th February 2021. It is

submitted that the decision of the State Government taken in

letter dated 10

th February 2021 is patently arbitrary. It is

submitted that once the 18 months Diploma through ODL

mode by NIOS was recognized by NCTE which is a competent

authority, the State could not have discriminated amongst the

candidates who were having Diploma through a regular 2

years course or 18 months course through ODL mode. It is

submitted that the said would amount to creating an artificial

discrimination amongst the Diploma Holders when both of

them are duly recognized by NCTE. It is submitted that once

14

the candidates have possessed a Diploma duly recognized by

NCTE, they are eligible to participate in the selection process.

12. Mr. Khurshid, on behalf of the candidates who have

completed 18 months diploma in elementary education,

submitted that the court will have to apply the principle of

purposive interpretation. He submitted that making a special

provision for 18 months Diploma through ODL mode by NIOS

was for the purpose of providing a qualification to the

Untrained Teachers who were already working. Once they

have acquired that qualification, all the parties become equal

and it is not permissible to discriminate between the

candidates who have completed 18 months diploma and the

candidates who have acquired 2 years Diploma. It is

submitted that the court will have to invoke the principle of

implied equivalence. It is submitted that otherwise the very

purpose would be frustrated.

13. Mr. Shukla, on behalf of the candidates who have

completed 18 months diploma in elementary education,

submitted that NCTE is a competent authority having the final

word in the matter. It is submitted that once NCTE, vide its

communication dated 6

th January 2021 had decided to accept

15

the verdict of the High Court of Patna in the case of Sanjay

Kumar Yadav (supra) and directed the candidates who have

completed D.El.Ed. course of NIOS through ODL mode to

apply for fresh recruitment, the State could not have acted

contrary to the same.

14. Ms. Karia, on behalf of NCTE, submitted that the High

Court has rightly allowed the writ petitions. It is submitted

that the recognition order dated 22

nd September 2017 was

issued by NCTE in exercise of its powers under Section 14(3)(a)

and 15(3)(a) of the National Council for Teacher Education Act,

1993 (hereinafter referred to as “NCTE Act”) and Clause 7(6)

of the NCTE (Recognition Norms and Procedure) Regulations,

2014 for D.El.Ed. programme vide which it granted

recognition for the course of 18 months including 6 months

internship, for the teachers appointed on or before 10

th August

2017. She submitted that the said order was issued as per

the direction of the Central Government received under

Section 29 of the NCTE Act which was binding upon NCTE.

She submitted that the order was issued to enable acquisition

of minimum qualification and training of around 11 lakhs in-

service Untrained Teachers by 31

st March 2019 all over India

16

so as to implement 2017 Amendment Act. Reliance in this

respect is placed on the judgment of this Court in the case of

Ram Sharan Maurya v. State of U.P.

6.

15. In support of her proposition, Ms. Karia submitted that

NCTE was entitled to provide for the qualifications for

appointment of teachers and once it had issued the

recognition order dated 22

nd September 2017 providing for

D.El.Ed. programme to be conducted by NIOS through ODL

mode, the diplomas granted were at par with the candidates

who had undergone 2 years course. It is therefore submitted

that the impugned judgment and order warrants no

interference.

16. For considering the rival submissions, it will be relevant

to refer to Section 23 of the RTE Act, which reads thus:

“23. Qualifications for appointment and terms

and conditions of service of teachers .—(1) Any

person possessing such minimum qualifications, as

laid down by an academic authority, authorised by

the Central Government, by notification, shall be

eligible for appointment as a teacher.

(2) Where a State does not have adequate institutions

offering courses or training in teacher education, or

teachers possessing minimum qualifications as laid

down under sub-section (1) are not available in

sufficient numbers, the Central Government may, if

6

(2021) 5 SCC 401/2020 INSC 646

17

its deems necessary, by notification, relax the

minimum qualifications required for appointment as

a teacher, for such period, not exceeding five years,

as may be specified in that notification:

Provided that a teacher who, at the commencement

of this Act, does not possess minimum qualifications

as laid down under sub-section (1), shall acquire

such minimum qualifications within a period of five

years:

[Provided further that every teacher appointed or in

position as on the 31st March, 2015, who does not

possess minimum qualifications as laid down under

sub-section (1), shall acquire such minimum

qualifications within a period of four years from the

date of commencement of the Right of Children to

Free and Compulsory Education (Amendment) Act,

2017.]

(3) The salary and allowances payable to, and the

terms and conditions of service of, teachers shall be

such as may be prescribed.”

17. It could thus be seen from sub-section (1) of Section 23

of the RTE Act that a person, to be eligible for appointment as

a teacher, must possess such minimum qualifications, as laid

down by an academic authority, authorised by the Central

Government. Sub-section (2) thereof permits the Central

Government to relax the minimum qualifications required for

appointment as a teacher, for such period, not exceeding five

years, as may be specified in that notification. This can be

done where a State does not have adequate institutions

18

offering courses or training in teacher education, or teachers

possessing minimum qualifications as laid down under sub-

section (1) are not available in sufficient numbers. However,

the first proviso to sub-section (2) thereof provides that a

teacher who, at the commencement of this Act, does not

possess minimum qualifications as laid down under sub -

section (1), shall acquire such minimum qualifications within

a period of five years.

18. Through 2017 Amendment Act, a second proviso was

added to sub-section (2) of Section 23 of the RTE Act with

retrospective effect from 1

st April 2015. It provides that every

teacher appointed or in position as on 31

st March 2015, who

does not possess minimum qualifications as laid down under

sub-section (1), shall acquire such minimum qualifications

within a period of four years from the date of commencement

of the 2017 Amendment Act.

19. It can further be seen that in exercise of powers conferred

under sub-section (1) of Section 23 of the RTE Act, the Central

Government authorised NCTE as an academic authority to lay

down the minimum qualifications for a person to be eligible for

appointment as a teacher. Accordingly, NCTE issued a

19

notification on 23

rd August 2010 prescribing the minimum

qualifications. The said notification came to be amended by

notification dated 29

th July 2011. Undisputedly, the said

notification was issued by NCTE in exercise of its powers

under sub-section (1) of Section 23 of the RTE Act.

20. The Government of Uttarakhand, vide notification dated

28

th August 2012, notified the 2012 Service Rules. The

minimum qualifications provided under the 2012 Service

Rules was 2 years Diploma in Elementary Education (D.El.Ed.)

known as B.T.C. in Uttarakhand from the concerned District

Institute of Education and Training/District Resource Centre.

The said 2012 Service Rules were amended in the year 2014.

However, insofar as the requirement of 2 years D.El.Ed. course

is concerned, it remained the same.

21. NCTE, in exercise of powers conferred under Clause (dd)

of sub-section (2) of Section 32 read with Section 12A of the

NCTE Act, notified 2014 Regulations providing for minimum

qualifications. Insofar as Class I to VIII are concerned, the

minimum qualifications as provided in the earlier notifications

remained the same.

20

22. As discussed hereinabove, the second proviso to sub-

section (2) of Section 23 of the RTE Act was inserted by 2017

Amendment Act, however, with retrospective effect from 1

st

April 2015. As such, the teachers, who were appointed or in

position as on 31

st March 2015, were required to acquire the

requisite qualifications within a period of 4 years from 1

st Apil

2015. The communication dated 3

rd August 2017 addressed

by the Additional Secretary, MHRD will clarify the position,

which reads thus:

“This is regarding training of untrained in-service

elementary teachers in the Govt./Govt.

Aided/Unaided-Private Schools. It is apprised that

the Amendment to the Section 23 (2) of the RTE Act

to extend the period for such training to 31st March,

2019 has been passed by the Parliament.

2. Further, it is reiterated that this will be the last

chance to acquire the requisite minimum

professional qualifications. Any teacher in the

aforementioned schools, who does not have the

minimum qualifications mandated under the RTE

Act, 2009, would not be allowed to continue in-

service beyond 1st April, 2019, and procedure for

dismissal shall be initiated against such teachers.”

23. It is thus clear that all such teachers working in either

Government/Government Aided/Unaided Private Schools,

were required to acquire the minimum qualifications by 31

st

March 2019 or they would face dismissal from service. It

21

appears that it was decided by the Central Government to

provide a window for all such teachers. A perusal of the said

communication would reveal that various directions were

issued so that lakhs of teachers, who were untrained, get the

requisite qualifications prior to 1

st April 2019. The

communication addressed by the Director, Elementary

Education, Uttarakhand dated 8

th September 2017 to the

Chief Education Officer and District Education Officer ,

Uttarakhand would further clarify this position.

24. It appears that, in furtherance of the directions issued by

MHRD, NCTE issued recognition order on 22

nd September

2017. It will be relevant to refer to the Preamble of the said

recognition order, which reads thus:

“WHEREAS, the matter of recognition of the Project

Proposal of National Institute of Open Schooling

(NIOS) Noida for D.EI.Ed. (ODL) programme through

SWAYAM Portal of MHRD for training of in-service

untrained teachers was considered by NRC and NRC

over served as follows –

AND WHEREAS, the NCTE has received directions

under Section 29 of the NCTE Act, 1993 from the

Ministry of Human Resource Development vide their

letters no. 11-15/2017-EE-l0 dated 21.08.2017 and

04.09.2017. The project proposal for recognition of

Diploma in Elementary Education (D.E1.Ed.)

programme through ODL mode has been submitted

by National Institute of Open Schooling (NIOS) to

NCTE Headquarter). The proposal is for conducting

22

on line D.El.Ed. programme through the SWAYAM

portal of the Ministry of HRD for the in- service

untrained teachers at elementary level working in

Government/ Government aided and unaided private

schools in the country.

AND WHEREAS, the said project proposal has been

considered by an expert committee constituted by

NCTE vide order 131 dated 19 -09-2017. The

Committee considered the project and found that the

NIOS is adequately prepared to conduct the

programme and the curr iculum proposed therein

meets the requirement of the D.El.Ed. (ODL)

AND WHEREAS, In view of above mentioned

directions of the Ministry of Human Resource

Development under Section-29 of the NCTE Act,

1993 and after considering the recommendation of

the Expert Committee, Chairperson NCTE in exercise

of his powers under claus e 12 of the NCTE

(Recognition Norms and Procedure) Regulations,

2014 -granted relaxation vide NCTE Hqrs letter no.

NCTE-Regul0ll/66/2017-US (Regulation)- HQ dated

21-09-2017 & letter dated 22.09.2017 to the

following provisions in the NCTE Regulations-2014

for ensuring that the directives of the MHRD for

implementing the amendment to the RTE Act, 2009

are duly fulfilled.”

25. It is thus clear that the said recognition order was issued

so that the directives of MHRD for implementing the 2017

Amendment Act were duly fulfilled. It appears that since the

time-gap between the directions issued by MHRD and 31

st

March 2019 was only about 18 months , the period of course

was reduced from 2 years to 18 months. This position would

23

be clarified from the said recognition order itself, which reads

thus:

“II. Any provision related to the duration of the

Programme so as to reduce it to 18 months instead

of 2 years and the requirement of 6 months

internship to be subsumed within the duration of 18

months”

26. The letter dated 11

th October 2017 addressed by the

Additional Secretary, MHRD to the Secretaries to the State

Governments would further clarify this position. Around

12,91,880 in-service elementary teachers had registered and

made payment on the NIOS portal as on 30

th September 2017.

It is also clear from the said communication that the said

course was exclusively made for ensuring that only in-service

elementary teachers are registered for D.El.Ed. course.

27. It is further to be noted that a communication was

addressed by the Additional Chief Secretary, Education

Department, Government of Bihar seeking clarification with

regard to appointment of Primary Teachers possessing

D.El.Ed. (ODL) qualification from NIOS. It will be relevant to

refer to the reply of NCTE dated 6

th September 2019, which

reads thus:

24

“I am directed to refer to your letter dated 29-08-2019

on the subject noted above and to say that your

representation regarding appointment of primary

teachers qualified with D.El.Ed. (ODL) from NIOS has

been examined. The primary notifications are those

dated 23-08-20l0 and 29-07-2011 (determination of

minimum qualifications for appointment of teachers,

Appendix-9 and the order dated 22-09- 2017 issued

from NRC, NCTE to NIOS granting recognition to

D.El.Ed. (ODL) Programme. The following points are

inferred from the above notifications (copies

enclosed).

I. As per the NCTE Notification dated 23-08-2010

and 29-07-2011 one of the minimum

qualification for appointment of teachers for

class I-V and VI- VIII is two year Diploma in

Elementary Education (emphasis added).

II. As per the NRC NCTE order dated 22-09-2017

the D.El.Ed. (ODL) programme of NIOS is only

for those un-trained in-service teachers in

Govt./Govt. aided/private unaided schools

appointed on or before 10 -08-2017. The

duration of this programme is 18 months

(emphasis added).

2. Hence for the fresh appointment of teachers for

primary and upper 'primary level, the notification

dated 23-08-2010 and 29-07-2011 need to be strictly

adhered to TET is also a mandatory requirement.”

28. It can thus clearly be seen that as on 6

th September 2019,

it is also the view of the NCTE that the minimum qualifications

for appointment of teachers for Class I to VIII is a 2 years

Diploma in Elementary Education. It further clarifies that

NCTE recognition order dated 22

nd September 2017 was only

for those untrained in -service teachers in

25

Government/Government Aided/Unaided Private Schools ,

who were appointed on or before 10

th August 2017. It further

clarifies that for fresh appointment of teachers for Primary and

Upper Primary level, NCTE notifications dated 23

rd August

2010 and 29

th July 2011 need to be strictly adhered to. It is

further to be noted that whereas notifications dated 23

rd

August 2010 and 29

th July 2011 specifically refer to powers

conferred under sub-section (1) of Section 23 of the RTE Act,

NCTE recognition order dated 22

nd September 2017 refers only

to the directives issued by MHRD under Section 29 of the

NCTE Act.

29. It is thus clear that the entire scheme was for the purpose

of providing a window to the in-service teachers inasmuch as

unless they would have acquired requisite qualifications prior

to 1

st April 2019, they could not have continued to remain in

service and would have faced dismissal from service. As such,

we find that the High Court has erred in holding that the 18

months Diploma conducted by NIOS through ODL mode is

equivalent to 2 years Diploma as provided in the notifications

of NCTE dated 23

rd August 2010 and 29

th July 2011.

26

30. In the impugned judgment and order, the High Court has

relied on the judgments of the High Court of Patna in the case

of Sanjay Kumar Yadav (supra) and High Court of Tripura in

the case of Sri Raju Nama (supra). It is to be noted that, in

the judgment of the High Court of Patna, though a reference

has been made to the communication addressed by NCTE to

the Additional Chief Secretary, Bihar, it brushed aside the said

communication on the ground that it is nowhere mentioned

that the said course cannot be treated at par with the 2 years

training course. In the absence of a specific order of NCTE

granting equivalence to the 18 months course with the 2 years

course, in our view, the High Court has totally erred in finding

that since the said communication does not mention non -

equivalence, it would be deemed to be equivalent.

31. We find that the High Court of Patna has totally erred in

not giving effect to the stand of NCTE. As a matter of fact, we

fail to understand as to why NCTE did not challenge the said

order when its specific stand that the said 18 months course

was only for in-service candidates and not applicable to fresh

ones was rejected by the High Court. We also fail to

understand as to why vide communication dated 6

th January

27

2021, NCTE decided to accept the said judgment of the High

Court of Patna.

32. Insofar as the High Court of Tripura is concerned, it

again relies on the judgment of the High Court of Patna in the

case of Sanjay Kumar Yadav (supra). We therefore find that

the views taken by both the High Court of Patna and the High

Court of Tripura were not correct in law.

33. We further find that the 2012 Service Rules as framed by

the State of Uttarakhand were framed on the basis of

notifications issued by NCTE on 23

rd August 2010 and 29

th

July 2011. These 2012 Service Rules were amended from time

to time and as existing on the date of advertisement, they

specifically provide for a 2 years D.El.Ed. course known as

B.T.C. training in the State of Uttarakhand as a minimum

qualification. It also provided that a person to be eligible to

apply for the said post must have completed 2 years D.El.Ed.

course from NIOS and qualified Teacher Eligibility Test (TET)

or who has completed 2 years D.El.Ed. course from any other

Institute recognized by NCTE and qualified TET. The

advertisements issued by various District Education Officers

also provided the same qualifications. It can thus be seen that

28

acquiring of 2 years Diploma in Elementary Education was a

minimum qualification as prescribed under the statutory

Rules. It will be apposite to refer to the following observations

of this Court in the case of Employees’ State Insurance

Corporation (supra), wherein this Court has referred to its

earlier judgments including that of a Constitution Bench:

“15. A Constitution Bench in Sant Ram

Sharma v. State of Rajasthan [Sant Ram

Sharma v. State of Rajasthan, AIR 1967 SC 1910 :

(1968) 1 SCR 111] considered the applicability of the

letters issued by the Government of India detailing

the administrative practice for promotions, against

the Indian Police Service (Regulation of Seniority)

Rules, 1954. The Constitution Bench held that : (AIR

p. 1914, para 7)

“7. We proceed to consider the next

contention of Mr N.C. Chatterjee that in

the absence of any statutory rules

governing promotions to selection grade

posts the Government cannot issue

administrative instructions and such

administrative instructions cannot impose

any restrictions not found in the Rules

already framed. We are unable to accept

this argument as correct. It is true that

there is no specific provision in the Rules

laying down the principle of promotion of

junior or senior grade officers to selection

grade posts. But that does not mean that

till statutory rules are framed in this

behalf the Government cannot issue

administrative instructions regarding the

principle to be followed in promotions of

29

the officers concerned to selection grade

posts. It is true that Government cannot

amend or supersede statutory rules by

administrative instructions, but if the rules

are silent on any particular point

Government can fill up the gaps and

supplement the rules and issue instructions

not inconsistent with the rules already

framed.”

(emphasis supplied)

16. In Union of India v. Ashok Kumar

Aggarwal [Union of India v. Ashok Kumar Aggarwal,

(2013) 16 SCC 147 : (2014) 3 SCC (L&S) 405] a two-

Judge Bench of this Court speaking in the context of

service regulations governing a departmental enquiry

reiterated that an office order or office memorandum

cannot contravene statutory rules. B.S. Chauhan, J.

noted the position in law in the following terms : (SCC

p. 172, para 59)

“59. The law laid down above has

consistently been followed and it is a

settled proposition of law that an authority

cannot issue orders/office

memorandum/executive instructions in

contravention of the statutory rules.

However, instructions can be issued only to

supplement the statutory rules but not to

supplant it. Such instructions should be

subservient to the statutory provisions.

(Vide Union of India v. Majji

Jangamayya [Union of India v. Majji

Jangamayya, (1977) 1 SCC 606 : 1977

SCC (L&S) 191] , P.D. Aggarwal v. State of

U.P. [P.D. Aggarwal v. State of U.P., (1987)

3 SCC 622 : 1987 SCC (L&S) 310] , Paluru

Ramkrishnaiah v. Union of India [Paluru

Ramkrishnaiah v. Union of India, (1989) 2

SCC 541 : 1989 SCC (L&S) 375] , C.

30

Rangaswamaiah v. Karnataka

Lokayukta [C.

Rangaswamaiah v. Karnataka Lokayukta,

(1998) 6 SCC 66 : 1998 SCC (L&S) 1448]

and Joint Action Committee of Air Line

Pilots' Assn. of India v. DG of Civil

Aviation [Joint Action Committee of Air Line

Pilots' Assn. of India v. DG of Civil Aviation,

(2011) 5 SCC 435] .)”

(emphasis supplied)

17. In P.D. Aggarwal v. State of U.P. [P.D.

Aggarwal v. State of U.P., (1987) 3 SCC 622 : 1987

SCC (L&S) 310] a two-Judge Bench of this Court

declined to grant primacy to an office memorandum

issued by the Government of Uttar Pradesh which

purportedly amended the method of recruitment of

Assistant Civil Engineers in the U.P. Public Service

Commission without amending the relevant

regulations. The Court held : (SCC p. 640, para 20)

“20. The office memorandum dated 7-12-

1961 which purports to amend the United

Provinces Service of Engineers (Buildings

and Roads Branch) Class II Rules, 1936 in

our opinion cannot override, amend or

supersede statutory rules. This

memorandum is nothing but an

administrative order or instruction and as

such it cannot amend or supersede the

statutory rules by adding something

therein as has been observed by this Court

inSant Ram Sharma v. State of

Rajasthan [Sant Ram Sharma v. State of

Rajasthan, AIR 1967 SC 1910 : (1968) 1

SCR 111] . Moreover the benefits that have

been conferred on the temporary Assistant

Engineers who have become members of

the service after being selected by the

Public Service Commission in accordance

31

with the service rules are entitled to have

their seniority reckoned in accordance

with the provisions of Rule 23 as it was

then, from the date of their becoming

member of the service, and this cannot be

taken away by giving retrospective effect to

the Rules of 1969 and 1971 as it is

arbitrary, irrational and not reasonable.”

(emphasis supplied)”

34. It can thus be seen that it is a trite law that the

Government cannot amend or supersede statutory rules by

administrative instructions, but if the rules are silent on any

particular point, it can fill up the gaps and supplement the

rules and issue instructions not inconsistent with the rules

already framed. It is a settled proposition of law that an

authority cannot issue orders/office memorandum/executive

instructions in contravention of the statutory rules. However,

instructions can be issued only to supplement the statutory

rules but not to supplant it.

35. As already discussed hereinabove, NCTE recognition

order dated 22

nd September 2017 was issued so as to give

effect to the directives of MHRD dated 8

th September 2017 so

as to provide a one-time window to the teachers who were

already working and who in terms of the 2017 Amendment Act

32

were required to acquire the minimum qualifications prior to

1

st April 2019. The said order, in any case, cannot be held to

be a direction to the State of Uttarakhand to act in

contravention of its 2012 Service Rules and the

advertisements issued on the basis of such Service Rules.

36. We further find that the finding of the High Court that

the 18 months D.El.Ed. Diploma (ODL) course in Elementary

Education conducted by NIOS is equal to 2 years Diploma is

erroneous. There is no notification to that effect issued by

NCTE in supersession of its notifications dated 23

rd August

2010 and 29

th July 2011, wherein it provided minimum 2

years Diploma as a minimum qualification for appointment of

teachers. At the cost of repetition, we clarify that the

notifications dated 23

rd August 2010 and 29

th July 2011 of

NCTE, were issued in exercise of its powers conferred under

Section 23(1) of the RTE Act whereas recognition order dated

22

nd September 2017 order was passed in pursuance of the

directions issued by MHRD under Section 29 of the NCTE Act.

37. Assuming for a moment that the 18 months D.El.Ed.

Diploma by NIOS through ODL mode is equivalent to the 2

years Diploma in Elementary Education recognized under the

33

notifications of NCTE dated 23

rd August 2010 and 29

th July

2011, the next question that has to be answered is, can the

State be prohibited from prescribing the minimum

qualifications which is higher than that. A similar question

arose for consideration in the case of S. Satyapal Reddy and

Others v. Govt. of A.P. and Others

7, wherein this Court

observed thus:

“7. ……The Governor has been given power under

proviso to Article 309 of the Constitution, subject to

any law made by the State Legislature, to make rules

regulating the recruitment which includes

prescription of qualifications for appointment to an

office or post under the State. Since the Transport

Department under the Act is constituted by the State

Government and the officers appointed to those posts

belong to the State service, while appointing its own

officers, the State Government as a necessary

adjunct is entitled to prescribe qualifications for

recruitment or conditions of service. But while so

prescribing, the State Government may accept

the qualifications or prescribe higher

qualification but in no case prescribe any

qualification less than the qualifications

prescribed by the Central Government under sub -

section (4) of Section 213 of the Act…….”

[emphasis supplied]

38. We therefore find that the High Court has erred in

directing the State Government to consider the candidates

7

(1994) 4 SCC 391/1994 INSC 196

34

who did not qualify as per the 2012 Service Rules and as per

the advertisement based on the Service Rules, particularly

when the 2012 Service Rules and the advertisements were not

under challenge. The High Court, in our view, could not have

issued such a mandamus contrary to such Service Rules.

39. That leaves us with the question as to whether the High

Court was justified in holding that the 18 months Diploma

conducted by NIOS through ODL mode is said to be equivalent

to the 2 years Diploma as required under the notifications of

NCTE dated 23

rd August 2010 and 29

th July 2011.

40. It will be relevant to refer to the observations of this Court

in the case of Devender Bhaskar and Others v. State of

Haryana and Others

8, which read thus:

“21. In Mohammad Shujat Ali v. Union of India,

(1975) 3 SCC 76 it was held that the question

regarding equivalence of educational qualifications is

a technical question based on proper assessment

and evaluation of the relevant academic standards

and practical attainments of such qualifications. It

was further held that where the decision of the

Government is based on the recommendation of an

expert body, then the Court, uninformed of relevant

data and unaided by technical insights necessary for

the purpose of determining equivalence, would not

8

2021 SCC OnLine SC 1116 /2021 INSC 783

35

lightly disturb the decision of the Government unless

it is based on extraneous or irrelevant considerations

or actuated mala fides or is irrational and perverse or

manifestly wrong.

22. In J. Ranga Swamy v. Government of Andhra

Pradesh, (1990) 1 SCC 288 this Court held that it is

not for the court to consider the relevance of

qualification prescribed for various posts.

23. In State of Rajasthan v. Lata Arun, (2002) 6 SCC

252 this Court held that the prescribed eligibility

qualification for admission to a course or for

recruitment to or promotion in service are matters to

be considered by the appropriate authority. It was

held thus:

“13. From the ratio of the decisions noted

above, it is clear that the prescribed

eligibility qualification for admission to a

course or for recruitment to or promotion

in service are matters to be considered by

the appropriate authority. It is not for

courts to decide whether a particular

educational qualification should or should

not be accepted as equivalent to the

qualification prescribed by the authority.”

24. In Guru Nanak Dev University v. Sanjay Kumar

Katwal, (2009) 1 SCC 610 this Court has reiterated

that equivalence is a technical academic matter. It

cannot be implied or assumed. Any decision of the

academic body of the university relating to

equivalence should be by a specific order or

resolution, duly published. Dealing specifically with

whether a distance education course was equivalent

to the degree of MA (English) of the appellant

university therein, the Court held that no material

36

had been produced before it to show that the distance

education course had been recognized as such.

25. In Zahoor Ahmad Rather v. Sheikh Imtiyaz

Ahmad (2019) 2 SCC 404, it was held that the State,

as an employer, is entitled to prescribe qualifications

as a condition of eligibility, after taking into

consideration the nature of the job, the aptitude

required for efficient discharge of duties,

functionality of various qualifications, course content

leading up to the acquisition of various

qualifications, etc. Judicial review can neither

expand the ambit of the prescribed qualifications nor

decide the equivalence of the prescribed

qualifications with any other given qualification.

Equivalence of qualification is a matter for the State,

as recruiting authority, to determine.

26. Having regard to the above, in our view, the High

Court has erred in holding that the diploma/degree

in Art and Craft given by the Kurukshetra University

is equivalent to two-year Diploma in Art and Craft

examination conducted by the Haryana Industrial

Training Department or diploma in Art and Craft

conducted by Director, Industrial Training and

Vocational Education, Haryana.”

41. In view of what has been held by this Court hereinabove,

we find that the High Court erred in holding that 18 months

Diploma conducted by NIOS through ODL mode is equivalent

to the 2 years regular Diploma, particularly so, when there was

no material placed on record to even remotely hold that such

a qualification was recommended by the Expert Body NCTE.

37

On the contrary, the communication dated 6

th September

2019 of NCTE, the directives of MHRD so also the recognition

order dated 22

nd September 2017 clearly go on to show that

the 18 months Diploma was provided as a one time window to

the in-service teachers to acquire the minimum qualifications

between the 2017 Amendment Act and the outer limit of 1

st

April 2019. In our considered view, the High Court has totally

erred in holding that the 2 years Diploma is equivalent to 18

months Diploma.

42. That leaves us with the reliance placed by the learned

counsel for NCTE on the judgment of this Court in the case of

Ram Sharan Maurya (supra). There can be no doubt that

NCTE, as an expert body, has a right to prescribe the

minimum qualifications. In the present case itself, by

notifications dated 23

rd August 2010 and 29

th July 2011,

NCTE has done so . As already discussed hereinabove,

recognition order dated 22

nd September 2017 only provides a

window for in-service teachers to complete their course prior

to 1

st April 2019. As such, the said judgment does not apply

to the present case.

38

43. In the result, we pass the following order:

(i) The appeals are allowed;

(ii) The impugned judgment and order dated 14

th

September 2022 passed by the High Court of

Uttarakhand at Nainital is quashed and set aside; and

(iii) The writ petitions filed by the original writ petitioners

are dismissed.

44. Pending application(s), if any, shall stand disposed of in

the above terms.

….……..….......................J.

[B.R. GAVAI]

……………..….........................J.

[PRASHANT KUMAR MISHRA ]

NEW DELHI;

NOVEMBER 28, 2023.