Heard Sri R.K. Ojha, learned Senior Counsel assisted by Sri Rajesh Kumar Mishra, learned counsel for the appellant, Sri Tej Bhanu Pandey, learned Standing Counsel appearing for the State-respondent and Sri Yatindra, learned counsel ...
No Acts & Articles mentioned in this case
Neutral Citation No. - 2025:AHC:6826-DB
AFR
Reserved
In Chamber
Case :- SPECIAL APPEAL No. - 367 of 2024
Appellant :- Shiv Dutt Sharma
Respondent :- State of U.P. through its Secretary, Basic
Education and 4 others
Counsel for Appellant :- Rajesh Kumar, Rajesh Kumar
Mishra,Sr. Advocate
Counsel for Respondent :- C.S.C.,Yatindra
Hon'ble Vivek Kumar Birla,J.
Hon'ble Dr. Yogendra Kumar Srivastava,J.
(Per : Dr Yogendra Kumar Srivastava, J )
1.Heard Sri R.K. Ojha, learned Senior Counsel assisted
by Sri Rajesh Kumar Mishra, learned counsel for the
appellant, Sri Tej Bhanu Pandey, learned Standing Counsel
appearing for the State-respondent and Sri Yatindra, learned
counsel for respondent nos.2 to 5.
2.The present special appeal is directed against the
judgment and order dated 07.03.2024 passed in Writ-A
No.6916 of 2019 (Shiv Dutt Sharma Vs. State of UP and
others) whereby the writ petition has been disposed of with
certain observations and directions.
3.The basic facts of the case which are available on
record indicate that the appellant-petitioner was granted
appointment on compassionate grounds on the post of
Chowkidar in Junior High School, Badagaon, Vikas Kshetra
Arnia, District Bulandshahar vide appointment order dated
10.11.1981.
2
4.On an application dated 06.02.1984, the petitioner was
permitted to apply for admission in B.Ed. (Shiksha Shashtri)
Course. The petitioner was directed to take admission after
seeking sanction of unpaid leave for the purpose, with
stipulation that he himself join duties in the same school
after expiry of the leave period.
5.In due course of time, the petitioner claims to have
been appointed against the post of Assistant Teacher by an
order dated 16.08.1986 passed by the District Basic
Education Officer, Bulandshahar, in terms of a decision
dated 03.07.1986 of the Appointment/Promotion Committee
for Teachers of Basic Schools of District Bulandshahar. The
appointment order was stated to have been issued on the
basis of the qualification shown in the application form of
the petitioner.
6.The petitioner continued to serve as Assistant Teacher
for about 32 years. However, a few months before the date
of his retirement i.e. 31.03.2019, when he was working as
Principal at Primary School, Salempur, Pahadgarhi, a notice/
order dated 21.12.2018 was issued from the Block Education
Officer, Block Arnia stating that the petitioner by concealing
the fact relating to his first appointment on compassionate
grounds, had obtained the appointment against the post of
Assistant Teacher. The petitioner was directed to submit his
explanation alongwith evidence in regard to the same failing
which it would be presumed that he had nothing to say in
the matter, and departmental proceedings would be initiated
against him.
7.The petitioner submitted a response to the aforesaid
notice on 27.12.2018, wherein no reply was given on the
3
facts mentioned in the notice and the notice was termed as
baseless.
8.The petitioner submitted another reply dated
05.01.2019 stating therein that he had applied for
appointment on compassionate grounds as per his
educational qualifications; however, he had given
appointment on the post of Chaprasi/Chowkidar, which was
not as per his educational qualifications. It was further
submitted that after obtaining permission from the
department, the petitioner passed the B.Ed. examination by
taking leave without pay and thereafter on the basis of a
decision dated 03.07.1986 by the Appointments Committee
for Basic Schools, he was given appointment as trained
Assistant Teacher, and he took charge on the said post on
16.08.1986. It was stated that he had not concealed any fact
from the department and that as he was to attain the age of
superannuation on 31.01.2019, and was to retire on
31.03.2019 after completing the academic session, the
notice dated 21.12.2018 had no justification.
9.The Basic Education Officer, Bulandshahr upon
considering the aforesaid reply, issued an office order dated
08.02.2019 stating therein that the petitioner had been
appointed on the post of Chowkidar in the Junior High
School, Badagaon, Block Arnia, District Bulandshahar and
again he was appointed on compassionate grounds on the
post of Assistant Teacher at Primary School, Badauli, Block
Arnia and he took charge on 16.08.1986. In view of the
aforesaid, the petitioner was directed to furnish certain
documents within a week. The aforesaid office order dated
08.02.2019 is being reproduced below:-
4
“
Neut raNl Ciot n.- t20
, बुलन्दहर
68tD Br:-
/१५७०७-
८
/२०१८ -१९
दिदना बेसिक शिक्षा अधिकारींक शिक्षा अधिकारी ०८
.०२.२०१९
क शिक्षा अधिकारीा बेसिक शिक्षा अधिकारीर्याा बेसिक शिक्षा अधिकारी#लर्या आदे
V0 CikAK i,tf
(B-tbtJpt6 ),
BtYm, mkgtup lua,652
, पहा बेसिक शिक्षा अधिकारीड़गढ़ी,
mk tl oa8 n2mbptD
,
eb6A r5u:AiH2)
आप अपने पत्र दिदना बेसिक शिक्षा अधिकारींक शिक्षा अधिकारी ०५
.०१.
IvFh t l:Ajf UH1 2O
,
Nel a ,tJp, la '6 ct2t
अवगत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद क शिक्षा अधिकारीरा बेसिक शिक्षा अधिकारीर्याा बेसिक शिक्षा अधिकारी गर्याा बेसिक शिक्षा अधिकारी है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद दिक शिक्षा अधिकारी र्माृत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदक शिक्षा अधिकारी आशिश्रत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद क शिक्षा अधिकारीे रूप र्माें दिवर्भ ग्रहण करेंा बेसिक शिक्षा अधिकारीग द्वा बेसिक शिक्षा अधिकारीरा बेसिक शिक्षा अधिकारी आपक शिक्षा अधिकारीी नियुक्ति चौकीदार के पद दिनर्याुदि: चौक शिक्षा अधिकारीी नियुक्ति चौकीदार के पददा बेसिक शिक्षा अधिकारीर क शिक्षा अधिकारीे पद
62 eqvHtv fi ूल
,
rMt(tDk mk tl oa8 n3bptD ,O 9 (p0
,
Nel,O '6 t nCj Yb HL m
उ: दिनर्याु: पद पर आप द्वा बेसिक शिक्षा अधिकारीरा बेसिक शिक्षा अधिकारी दिदना बेसिक शिक्षा अधिकारींक शिक्षा अधिकारी २०
.०१.
FhdI G liwf pG(Atb m pt Yt) mAbtD
२०.०१.
१९८ २ क शिक्षा अधिकारीे उपरा बेसिक शिक्षा अधिकारीन्त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद आप द्वा बेसिक शिक्षा अधिकारीरा बेसिक शिक्षा अधिकारी बी०एड०
(
/pklt.p BCio1
)
प्रा बेसिक शिक्षा अधिकारीप्त करने हेतु विभागीय क शिक्षा अधिकारीरने हेत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदु दिवर्भ ग्रहण करेंा बेसिक शिक्षा अधिकारीगीर्या
nb5,.w wYt nkLwmb nk ti ua 2 r0vWMv
(
/pklt.p BCio1
)
उत्त शर्माीण करें# दिक शिक्षा अधिकारीर्याा बेसिक शिक्षा अधिकारी। पुनः
दिवर्भ ग्रहण करेंा बेसिक शिक्षा अधिकारीग द्वा बेसिक शिक्षा अधिकारीरा बेसिक शिक्षा अधिकारी र्माृत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदक शिक्षा अधिकारी आशिश्रत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद क शिक्षा अधिकारीे रूप र्माें आपक शिक्षा अधिकारीी नियुक्ति चौकीदार के पद दिनर्याुmT BtYm, mkgtup rtA”u0 mk tl oa8
n3bptD ,O lHtp nJpt6 a 6A 62 9 (p0 wYt '6 ct2t mAbtD FG
.०८ .
१९८ ६ क शिक्षा अधिकारीो सशर्त योगदान किया था। दिनांक
क शिक्षा अधिकारीा बेसिक शिक्षा अधिकारीर्या#र्भ ग्रहण करेंा बेसिक शिक्षा अधिकारीर ग्रहण करें दिक शिक्षा अधिकारीर्याा बेसिक शिक्षा अधिकारी गर्याा बेसिक शिक्षा अधिकारी।
अत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदः उ: परिरस्थिस्थधित कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद क शिक्षा अधिकारीो सशर्त योगदान किया था। दिनांक दृदिKगत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद रखत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदे हुpa wM tu Bjtk la '6 G 'AaCiw m pt etwt HL
m '6 mbNbtDm w nCjuaL W lEtH a nOA2 ngGHfiwto20 tptfup ,O BtE 2tbt
l5mb.Pw 2O)
१.
चौक शिक्षा अधिकारीी नियुक्ति चौकीदार के पददा बेसिक शिक्षा अधिकारीर पद हेत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदु आवेदिदत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद पत्रा बेसिक शिक्षा अधिकारीवली क शिक्षा अधिकारीी नियुक्ति चौकीदार के पद छा बेसिक शिक्षा अधिकारीर्याा बेसिक शिक्षा अधिकारीप्रधित कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद।
२.
चौक शिक्षा अधिकारीी नियुक्ति चौकीदार के पददा बेसिक शिक्षा अधिकारीर पद क शिक्षा अधिकारीे दिनर्याुदि: पत्र क शिक्षा अधिकारीी नियुक्ति चौकीदार के पद छा बेसिक शिक्षा अधिकारीर्याा बेसिक शिक्षा अधिकारीप्रधित कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद।
३.
चौक शिक्षा अधिकारीी नियुक्ति चौकीदार के पददा बेसिक शिक्षा अधिकारीर क शिक्षा अधिकारीे पद पर क शिक्षा अधिकारीी नियुक्ति चौकीदार के पद गर्याी दिदना बेसिक शिक्षा अधिकारींक शिक्षा अधिकारी २०
.०१.
१९८ २ क शिक्षा अधिकारीी नियुक्ति चौकीदार के पद क शिक्षा अधिकारीा बेसिक शिक्षा अधिकारीर्या#र्भ ग्रहण करेंा बेसिक शिक्षा अधिकारीर ग्रहण करें आख्र्याा बेसिक शिक्षा अधिकारी क शिक्षा अधिकारीी नियुक्ति चौकीदार के पद
छा बेसिक शिक्षा अधिकारीर्याा बेसिक शिक्षा अधिकारीप्रधित कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद।
४.
liwf nCjuaL ,qu 46 ,O)
५. बी०एड०(
/pklt.p BCio1
)
mkjt(0p nb5,.w wYt nkLwmb nk ti fik0 ृधित कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद आदे
क शिक्षा अधिकारीी नियुक्ति चौकीदार के पद छा बेसिक शिक्षा अधिकारीर्याा बेसिक शिक्षा अधिकारीप्रधित कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद।
६.
अध्र्याा बेसिक शिक्षा अधिकारीपक शिक्षा अधिकारी दिनर्याुmT lm,.w t mb1fp mAbtD vR
.०७.
१९८ ६ क शिक्षा अधिकारीी नियुक्ति चौकीदार के पद छा बेसिक शिक्षा अधिकारीर्याा बेसिक शिक्षा अधिकारीप्रधित कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद।
७.
lHtp nJpt6 6A Haw5 'kamAw 68tku0 9 QtptB.w)
८ .
lHtp nJpt6 a 6A t mbpुदि: पत्र क शिक्षा अधिकारीी नियुक्ति चौकीदार के पद छा बेसिक शिक्षा अधिकारीर्याा बेसिक शिक्षा अधिकारीप्रधित कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद।
९.
lHtp nJpt6 a 6A 62 9 (p0 mAbtD FG
.०८ .
१९८ ६ क शिक्षा अधिकारीी नियुक्ति चौकीदार के पद क शिक्षा अधिकारीा बेसिक शिक्षा अधिकारीर्या#र्भ ग्रहण करेंा बेसिक शिक्षा अधिकारीर ग्रहण करें आख्र्याा बेसिक शिक्षा अधिकारी
क शिक्षा अधिकारीी नियुक्ति चौकीदार के पद छा बेसिक शिक्षा अधिकारीर्याा बेसिक शिक्षा अधिकारीप्रधित कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद।
१०.
Ult GV 'kWp nCjuaL Nela '6 Aabt “tHwa HL)
नो सशर्त योगदान किया था। दिनांकटः-
pmA '6 ct2t mb-tfH2w l,ptk.- ,O xYOZLw nCjuaL ngGHfiwto20 tptfup ,O
BtE bH[ 2tpa etwa HL
,
wG mkjt(0p tpfktH0 n,u ,O utp0 etpa(0)
ह० अप०
(
अम्बरीष कुमार क शिक्षा अधिकारीुर्माा बेसिक शिक्षा अधिकारीर
)
Neut raNl Ciot n.- t20
,
”
बुलन्दहर।
10.A three-member inquiry committee was constituted by
an order dated 25.02.2019 of the District Basic Education
Officer, Bulandshahar and the petitioner was granted
opportunity to submit his written reply/explanation, by
5
means of a notice/communication dated 18.03.2019, which is
being reproduced below:-
“
tptfup L]M Ciot n.- t20 mk tl oa8 .MrtV)
पत्रा बेसिक शिक्षा अधिकारींक शिक्षा अधिकारी/ २०१८ -१९ दिदना बेसिक शिक्षा अधिकारींक शिक्षा अधिकारी-१८ .०३.२०१९
V0 CikAK i,tf B-tbtJpt6
x^ BtYm, mkgtup lua,652 6HtM(_0
mk tl oa8 n2mbptD)
tptfup Neut raNl Ciot n.- t20 r5u:AiH2 a tptfup 'Aai 68tD
पत्रा बेसिक शिक्षा अधिकारींक शिक्षा अधिकारी/Br:-/१६४०४-०८ /२०१८ -
१९ दिदना बेसिक शिक्षा अधिकारीक शिक्षा अधिकारी २५
.०२.
२०१९ क शिक्षा अधिकारीे द्वा बेसिक शिक्षा अधिकारीरा बेसिक शिक्षा अधिकारी आपक शिक्षा अधिकारीी नियुक्ति चौकीदार के पद दिनर्याुmT la
lNrD.-w B 21 9 mkfiwyw e`“ Haw5 eta“ lm,.w (bb 2 eta“ 'Spt x6uc- 2tpa etba
हेत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदु आदेशित कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद दिक शिक्षा अधिकारीर्याा बेसिक शिक्षा अधिकारी गर्याा बेसिक शिक्षा अधिकारी है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद। आदे र्माें
'6 ct2t ,yw 'CVw a 46 ,O nb5 N6t a '-t2
62 eqvHtv fi ूल
,
rSt(tDk mk tl oa8 n2mbptD eb6A r5u:AiH2 ,O “” 9At2 a 6A j2
दिनर्याुदि: प्रा बेसिक शिक्षा अधिकारीप्त करने हेतु विभागीय क शिक्षा अधिकारीर लेने क शिक्षा अधिकारीे उपरा बेसिक शिक्षा अधिकारीन्त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदथ्र्याों को छिपाते हुये पुनः सहायक अध्यापक के पद पर क शिक्षा अधिकारीो सशर्त योगदान किया था। दिनांक शिछपा बेसिक शिक्षा अधिकारीत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदे हुpa 65bF lHtp nJpt6 a 6A 62
BtYm, mkgtup rtA”u0 mk tl oa8 n2mbptD ,O mbpुदि: प्रा बेसिक शिक्षा अधिकारीप्त करने हेतु विभागीय क शिक्षा अधिकारीरने क शिक्षा अधिकारीा बेसिक शिक्षा अधिकारी उल्लेख दिक शिक्षा अधिकारीर्याा बेसिक शिक्षा अधिकारी गर्याा बेसिक शिक्षा अधिकारी है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद।
fl B t2 '6 a g62 ,yw 'CVw a 46 ,O W rt2 mbpुदि: प्रा बेसिक शिक्षा अधिकारीप्त करने हेतु विभागीय क शिक्षा अधिकारीरने क शिक्षा अधिकारीे उपरा बेसिक शिक्षा अधिकारीन्त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदथ्र्या
गो सशर्त योगदान किया था। दिनांकपन क शिक्षा अधिकारीर दिद्वत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदीर्या दिनर्याुदि: प्रा बेसिक शिक्षा अधिकारीप्त करने हेतु विभागीय क शिक्षा अधिकारीरने क शिक्षा अधिकारीा बेसिक शिक्षा अधिकारी आरो सशर्त योगदान किया था। दिनांकप है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद
।
nwF '6 xT '2G6 a lNr:- ,O n6bt ZuZLw 6o
/ स्पKीक शिक्षा अधिकारीरण करें ,
Nel,O AGbG mbpुmTpe la
lNrD.-w '6 ct2t 'kamAw 68tku0
,
दिनर्याुदि: पत्र
,
tpfjt2 UH1 'Spt k n6ba r“tk la
lNrD.-w n:p lthp
(
र्यादिद क शिक्षा अधिकारीो सशर्त योगदान किया था। दिनांकई आवश्यक अभिलेख जिसे आप देना चाहते है। हो सशर्त योगदान किया था। दिनांक
)
68 BtmE a w0b mAb a n:A2 6De0 ृw Mt la nYkt
fikDp tptfup ,O x6IfiYw HG 2 Bfiw5w 2bt l5mb.Pw 2O
।
'6 ct2t mb-tfH2w l,ptk.-
क शिक्षा अधिकारीे अन्त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदग#त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद प्रस्त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदुत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद खिलखिखत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद पक्ष
/
fi6K0 21 62 620o1G62t:w mbp,tb5lt2 eta“ 'Spt
Neut raNl Ciot n.- t20 r5u:AiH2 ,HGAp G Bm\w 9 etpa(0) pmA '6 ct2t n6bt
खिलखिखत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद पक्ष
/
fi6K0 21 mb-tfH2w l,ptk.- a n:wf(w Bfiw5w bH[ 2tpt etwt HL
,
त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदो सशर्त योगदान किया था। दिनांक र्याह
र्माा बेसिक शिक्षा अधिकारीनत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदे हुpa m '6 a g62 u(tpa (pa '2G6 lMp HL
,
त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदद्नुlt2 eta“ 'Spt Neut raNl Ciot
n.- t20 r5u:AiH2 ,HGAp 9 lakt ,O Bam\w 2 A0 etpa(0)
(
“:A jq\1 BltA
) (iq"isUnz dqekj) (izdk’k pUnz)
L]M Ciot n.- t20
L]M Ciot n.- t20
L]M Ciot n.- t20
mk tl oa8 .MrtV
mk tl oa8 uLtkX0
mk tl oa8 n(”wt
"
(emphasis supplied)
11.The inquiry committee submitted an inquiry report
dated 28.03.2019 before the District Basic Education Officer.
A copy of the inquiry report was placed before the writ
Court alongwith a counter affidavit filed on behalf of the
State-respondents. Certain extracts of the aforesaid inquiry
report which have been noticed in the judgment of the
learned Single Judge, are being reproduced herein below:-
“
V0 CikAK i,tf B-tbtJpt6 BtYm, mkgtup lua,652 6HtS(_0 mk tl oa8 n2mbptD
द्वा बेसिक शिक्षा अधिकारीरा बेसिक शिक्षा अधिकारी प्रस्त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदुत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद आख्र्याा बेसिक शिक्षा अधिकारी
/
प्रा बेसिक शिक्षा अधिकारीथ#ना बेसिक शिक्षा अधिकारी पत्रों को छिपाते हुये पुनः सहायक अध्यापक के पद पर
,
68tku0 ,O x6uc- lakt 65Ifiw tjंk n:p lthpe a
'-t2 62 B 21 9 eta“ 'Spt mbNbkwk HL
-
6
०१.
V0 CikAK i,tf ct2t n6ba m6wt fikv V0 2t, fik46 i,tf 9 ,yMpुक शिक्षा अधिकारीे उपरा बेसिक शिक्षा अधिकारीन्त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद र्माृत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदक शिक्षा अधिकारी
'CVw a 46 ,O eqmbp2 HtV fi ूल
,
rSt(tDk mk tl oa8 n2mbptD eb6A r5u:AiH2 ,O
चौक शिक्षा अधिकारीी नियुक्ति चौकीदार के पददा बेसिक शिक्षा अधिकारीर क शिक्षा अधिकारीे पद पर क शिक्षा अधिकारीी नियुक्ति चौकीदार के पद गर्याी दिनर्याुदि: क शिक्षा अधिकारीे क्रर्मा र्माें दिदना बेसिक शिक्षा अधिकारींक शिक्षा अधिकारी २०
.०१.
१९८ २ क शिक्षा अधिकारीो सशर्त योगदान किया था। दिनांक क शिक्षा अधिकारीा बेसिक शिक्षा अधिकारीर्या#र्भ ग्रहण करेंा बेसिक शिक्षा अधिकारीर ग्रहण करें दिक शिक्षा अधिकारीर्याा बेसिक शिक्षा अधिकारी
गर्याा बेसिक शिक्षा अधिकारी।
०२.
चौक शिक्षा अधिकारीी नियुक्ति चौकीदार के पददा बेसिक शिक्षा अधिकारीर क शिक्षा अधिकारीे पद पर दिनर्याुmT a l,p V0 CikAK i,tf 9 iL.o pGmpwt fibtw Y0)
०३.
fl a x62t:w '6 a tptfup
(
tptfup Neut raNl Ciot n.- t20 r5u:AiH2
)क शिक्षा अधिकारीे
68tD FBr:-/१८ ३६-३७/८ ६-
८ ७ दिदना बेसिक शिक्षा अधिकारींक शिक्षा अधिकारी १६
.०८ .
FhdG a ct2t V0 CikAK i,tf 9
दिनर्याुmT BtYm, mkgtup rtA”u0 mk tl oa8 Ab ”2 eb6A r5u:AiH2 ,O lHtp
अध्र्याा बेसिक शिक्षा अधिकारीपक शिक्षा अधिकारी क शिक्षा अधिकारीे पद पर क शिक्षा अधिकारीी नियुक्ति चौकीदार के पद गर्याी
,
Nel a l, ,O V0 CikAK i,tf 658 fikv V0 2t, fik46 i,tf
द्वा बेसिक शिक्षा अधिकारीरा बेसिक शिक्षा अधिकारी दिदना बेसिक शिक्षा अधिकारींक शिक्षा अधिकारी १६
.०८ .
FhdG G H0 BtYm, mkgtup rtA”u0 mk tl oa8 Ab ”2 eb6A
r5u:AiH2 ,O lHtp nJpt6 a 6A 62 tpfjt2 UH1 m pt (pt)
०४.
V0 CikAK i,tf ct2t n6ba BtYfbt 68 mAbtD Id
.१२.२०१८ ,
eG Ciot l.“k ,HGAp
raNl Ciot mkjt( uLbg
(
उत्त शर्मार प्रदे
)
G lNrG.-w HL
,
र्माें स्पK उल्लेख दिक शिक्षा अधिकारीर्याा बेसिक शिक्षा अधिकारी गर्याा बेसिक शिक्षा अधिकारी है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद दिक शिक्षा अधिकारी
"
tptfup Neut raNl Ciot n.- t20 r5u:AiH2 a 'Aai lDSpt GvRT
-८ /८ ३-८ ४
दिदना बेसिक शिक्षा अधिकारींक शिक्षा अधिकारी १३
.०२.
FhdT a nb5lt2 ,LbO r0vWMv a Zupa ZuZLw nb5,.w ,tD(0 Y0
, Nel,a
आदे हु' m V0 CikAK i,tf
,
“” 9At2 eqmbp2 HtV fi ूल बड़ा बेसिक शिक्षा अधिकारीगा बेसिक शिक्षा अधिकारींव क शिक्षा अधिकारीो सशर्त योगदान किया था। दिनांक उनक शिक्षा अधिकारीे प्रा बेसिक शिक्षा अधिकारीथ#ना बेसिक शिक्षा अधिकारी पत्र
दिदना बेसिक शिक्षा अधिकारींक शिक्षा अधिकारी ०६
.०२.
FhdT wYt B-tbtJpt6 9 lDfiw5.w a '-t2 62 r0v WMv Ciot
/
itn0 ,O Bkai 9 nb5,.w A0 etw0 HL Nel a rtA ,LbO k\f FhdT ,O nb5l,tD FFG n6b0
बी०एड० शिक्षा बेसिक शिक्षा अधिकारी
/
ा बेसिक शिक्षा अधिकारीस्त्री र्माें प्रा बेसिक शिक्षा अधिकारीप्त करने हेतु विभागीय क शिक्षा अधिकारीी नियुक्ति चौकीदार के पद
"
) V0 CikAK i,tf ct2t xT la lNrD.-w GV j0 lthp
lDuo bH[ m pt (pt HL) R
.
V0 CikAK i,tf ct2t n6ba BtYfbt 68 mAbtD Id
.१२.२०१८ ,
eG Ciot l.“k ,HGAp raNl Ciot mkjt( uLbg
(
उत्त शर्मार प्रदे
)
G lNrG.-w Hp
,
र्माें स्पK
उल्लेख दिक शिक्षा अधिकारीर्याा बेसिक शिक्षा अधिकारी गर्याा बेसिक शिक्षा अधिकारी है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद दिक शिक्षा अधिकारी
"
lHtp nJpt6 a 6A 62 ,a20 mbpुदि: र्माेरे आवेदन पत्र और र्माेरी
pGmpwt a nb5lt2 BAtb 9 (p0 HL
,
bt m ,yw 'CVw a 46 ,O pt m l0 n:p t21 t
utj Aa 2 lHtp nJpt6 a 6A 62 mbpु: दिक शिक्षा अधिकारीर्याा बेसिक शिक्षा अधिकारी है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद
,
र्याह दिनर्याुmT BtYr G xl 9 pGmpwt
a ,tbADMe G AaL 2 q2 ,5sa lHtp nJpt6 6A a Zupa x6pु: एंव र्याो सशर्त योगदान किया था। दिनांकग्र्यात कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदा बेसिक शिक्षा अधिकारी क शिक्षा अधिकारीो सशर्त योगदान किया था। दिनांक देखक शिक्षा अधिकारीर
दी गर्याी
"
) V0 CikAK i,tf ct2t 'kaAb la lNrD.-w GV j0 lthp lDuo bH[ m pt (pt HL)
xT a '-t2 62 mbNb wdp B,tC1w HG 2Ha HL
-
०१.
V0 CikAK i,tf ct2t n6ba m6wt fikv V0 2t, fik46 i,tf 9 ,yMpुक शिक्षा अधिकारीे उपरा बेसिक शिक्षा अधिकारीन्त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद र्माृत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदक शिक्षा अधिकारी
'CVw a 46 ,O eqvHtv fi ूल
,
rSt(tDk mk tl oa8 n2mbptD eb6A r5u:AiH2 ,O “” 9At2
क शिक्षा अधिकारीे पद पर दिनर्याुदि: प्रा बेसिक शिक्षा अधिकारीप्त करने हेतु विभागीय क शिक्षा अधिकारीर ली गर्याी
।
०२.
Cio jwr mbp,tku0 a nb5lt2 BtYm, mkgtupe ,O lHtp nJpt6 a 6A 62
jwr a Zupa wMl,p BCio1 pGmpwt a 46 ,O r0vWMv BCio1 nHf bH[ Yt
,
Nel a t21
V0 CikAKD i,tf 9 lHtp nJpt6 a 6A 62 lt,t:p jwr ,O m pt (pt “pb mbp,
दिवरुद्ध है है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद
।
०३.
V0 CikAK i,tf 9 mbpुmT ,yw 'CVw a 46 ,O lHtp nJpt6 a 6A 62 HGbt
र्भ ग्रहण करेंी दिनर्यार्मा दिवरुद्ध है है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद
,
क्र्याों को छिपाते हुये पुनः सहायक अध्यापक के पद परदिक शिक्षा अधिकारी इनक शिक्षा अधिकारीे द्वा बेसिक शिक्षा अधिकारीरा बेसिक शिक्षा अधिकारी पूव# र्माें ही र्माृत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदक शिक्षा अधिकारी आशिश्रत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद क शिक्षा अधिकारीे रूप र्माें चौक शिक्षा अधिकारीी नियुक्ति चौकीदार के पददा बेसिक शिक्षा अधिकारीर क शिक्षा अधिकारीे पद पर
दिनर्याुmT t utj BtE m pt et “5 t HL)nwF eta“ lm,.w 9 eta“ 'Spt 'kWp tpfktH0
Haw5 lakt ,O ltA2 Bam\w HL
।
–
lDuo
पत्रा बेसिक शिक्षा अधिकारीवली।
(
“:A jq\1 BltA
) (iq"isUnz dqekj) (izdk’k pUnz)
L]M Ciot n.- t20
L]M Ciot n.- t20
L]M Ciot n.- t20
mk tl oa8 .MrtV
mk tl oa8 uLtkX0
mk tl oa8 n(”wt
"
(emphasis supplied)
7
12.On the basis of inquiry report and the available facts,
the District Basic Education Officer, Bulandshahar, by an
order dated 28.03.2019, which was impugned in the writ
petition, cancelled the appointment of the petitioner with
immediate effect. Certain portions of the aforesaid order
which have been noticed by the learned Single Judge in the
judgment under appeal are being extracted below:-
“
eta“ lm,.w ct2t Bfiw5w eta“ 'Spt la fi6K HL m V0 CikAK i,tf ct2t nCjuaLe wYt
wdpe G Q5 6t 2 lHtp nJpt6 a 6A 62 r0vWMv pGmpwt a '-t2 62 mbpुदि: प्रा बेसिक शिक्षा अधिकारीप्त करने हेतु विभागीय
9 erm nJpt6 lakt mbp,tku0 FhdF jt( vT
-
अह#त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदा बेसिक शिक्षा अधिकारीर्याे क शिक्षा अधिकारीे परन्त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदुक शिक्षा अधिकारी ८ क शिक्षा अधिकारीे अन्त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदग#त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद
ै कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदधिक्षक शिक्षा अधिकारी अह#त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदा बेसिक शिक्षा अधिकारीऐ दिनम्नवत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद
-
०१
.
nJpt6 6A Haw5 iL.o pGmpwt
-
र्माा बेसिक शिक्षा अधिकारीध्र्यादिर्माक शिक्षा अधिकारी शिक्षा बेसिक शिक्षा अधिकारी परिरष कुमारद उत्त शर्मार प्रदे क शिक्षा अधिकारीी नियुक्ति चौकीदार के पद इंटरर्माीधिडएट
620ot pt 2twp l2 t2 ct2t xl a l, o ,t:pwt BtE GV n:p 620ot Nel,O pYtIfiY.w
दिवज्ञा बेसिक शिक्षा अधिकारीन, गशिण करेंत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद,
`yX pt mkCiK jt\t t GV W mk\p 2Ht HG Nella xl 9 Ul0 620ot ,O
BpGebtYf 620ot u0 (p0 HG)
०२.
BCio1 nHfwt Nel a n:w(fw raNl nJpt6 B,t1 68
.
दिहन्दुस्त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदा बेसिक शिक्षा अधिकारीनी अध्र्याा बेसिक शिक्षा अधिकारीपक शिक्षा अधिकारी
प्रर्माा बेसिक शिक्षा अधिकारीण करें पत्र
,
eqmbp2 nJpt6 B,t1 68
,
nJpt6 B,t1 68 pt l2 t2 ct2t xl a l, o
र्माा बेसिक शिक्षा अधिकारीन्र्यात कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदा बेसिक शिक्षा अधिकारी प्रा बेसिक शिक्षा अधिकारीप्त करने हेतु विभागीय क शिक्षा अधिकारीो सशर्त योगदान किया था। दिनांकई आवश्यक अभिलेख जिसे आप देना चाहते है। अन्र्या प्रशिक्षण करें पा बेसिक शिक्षा अधिकारीठ्यक शिक्षा अधिकारीर्मा र्भ ग्रहण करेंी हो सशर्त योगदान किया था। दिनांक।
V0 CikAK i,tf ct2t n6ba m6wt 9 ,yMpुक शिक्षा अधिकारीे उपरा बेसिक शिक्षा अधिकारीन्त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद वष कुमार# १९८ २ र्माें र्माृत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदक शिक्षा अधिकारी आशिश्रत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद क शिक्षा अधिकारीे रूप र्माें
nb5 N6t a '-t2 62 “” 9At2 a 6A 62 mbpुदि: प्रा बेसिक शिक्षा अधिकारीप्त करने हेतु विभागीय क शिक्षा अधिकारीरने क शिक्षा अधिकारीे उपरा बेसिक शिक्षा अधिकारीन्त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद वष कुमार# १९८ ६ र्माें त कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदथ्र्याों को छिपाते हुये पुनः सहायक अध्यापक के पद पर
G Q5 6t 2 wYt nJpt6 6A 9 'kWp nHfwtU BtE b HGba 62 j0 lHtp nJpt6 a
पद पर दिनर्याुmT BtE m pt etbt nkL-tmb HL
।
nwF fl tptfup a 68tD F Br:-
/ १८ ३६ - ३७ / ८ ६ -
८ ७ दिदना बेसिक शिक्षा अधिकारींक शिक्षा अधिकारी १६
. ०८ .
FhdG la V0
CikAK i,tf ct2t lHtp nJpt6
(
प्रा बेसिक शिक्षा अधिकारीथदिर्माक शिक्षा अधिकारी दिवद्या बेसिक शिक्षा अधिकारीलर्या
)
क शिक्षा अधिकारीे पद क शिक्षा अधिकारीी नियुक्ति चौकीदार के पद प्रशिक्षण करें र्याो सशर्त योगदान किया था। दिनांकग्र्यात कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदा बेसिक शिक्षा अधिकारी न रखत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदे
हुpa j0 lHtp nJpt6 a 6A 62 BtE 9 (p0 mbpुmT G wM tu Bjtk la mb2fiw m pt
etwt HL
”
।
(emphasis supplied)
13.Aggrieved against the aforesaid order dated
28.03.2019 cancelling his appointment, the petitioner
preferred a writ petition which has been dismissed in terms
of the judgment under appeal.
14.Learned Single Judge while dismissing the writ petition
has recorded his reasoning and conclusion in the following
manner:-
"४.
6oe a mkctb n.-kTt 9 rHl G Vk1 m pt (pt WkD 68tku0 t Jptb6qkf
6H2i0ub m pt (pt)
वत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद#र्माा बेसिक शिक्षा अधिकारीन प्रक शिक्षा अधिकारीरण करें र्माे र्याह अदिववा बेसिक शिक्षा अधिकारीदिदत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद दिक शिक्षा अधिकारी
,
र्याा बेसिक शिक्षा अधिकारीधिचक शिक्षा अधिकारीा बेसिक शिक्षा अधिकारीक शिक्षा अधिकारीत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदा बेसिक शिक्षा अधिकारी# १०
. ११ . १९८ १
8
क शिक्षा अधिकारीो सशर्त योगदान किया था। दिनांक र्माृत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पदक शिक्षा अधिकारी आशिश्रत कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद क शिक्षा अधिकारीे रूप र्माें चौक शिक्षा अधिकारीी नियुक्ति चौकीदार के पददा बेसिक शिक्षा अधिकारीर क शिक्षा अधिकारीे पद पर दिनर्याुदि: हु' q2 xl a BtYfbt 68 62
,
nkLwmb nk ti 62 xla r0
. एड . (
Ciot itn0
)
क शिक्षा अधिकारीी नियुक्ति चौकीदार के पद शिक्षा बेसिक शिक्षा अधिकारी प्रा बेसिक शिक्षा अधिकारीप्त करने हेतु विभागीय क शिक्षा अधिकारीरने क शिक्षा अधिकारीी नियुक्ति चौकीदार के पद अनुर्माधित कराया गया है कि मृतक आश्रित के रूप में विभाग द्वारा आपकी नियुक्ति चौकीदार के पद दी गर्याी।
fl a x62t:w r xlba “” 9At2 a 6A la Mpt( 68 mApt q2 m l Bmlpt a nDw(fw
परिरष कुमारदीर्या अध्र्याा बेसिक शिक्षा अधिकारीपक शिक्षा अधिकारीों को छिपाते हुये पुनः सहायक अध्यापक के पद पर क शिक्षा अधिकारीी नियुक्ति चौकीदार के पद दिनर्याुदि:
/
6AG{.w lm,.w ba xl G lHtp nJpt6 a 6A 62
दिनर्याुदि: क शिक्षा अधिकारीर दिदर्याा बेसिक शिक्षा अधिकारी
,
fl t 68tku0 62 GV lthp bH[ HL) pH j0 etb t20 bH[ HL m pH
नवीन दिनर्याुmT Y0 nYkt 6AG{.w) pH j0 nfik0 t2 bH[ m pt et l wt m r0
. एड , lHtp
nJpt6 9 nHfwt bH[ HL) xl 9 nHfwt r0
. टी . l0 .
HL eG pt.“ t wtf a 6tl bH[ HL) nwF
kG lHtp nJpt6 a 6A a ZuW '2Nj la H0 nHf bH[ Yt
।"
(emphasis supplied)
15.The learned Judge, held that the appointment of the
petitioner was against the rules; however, since he had
worked for a period of 32 years and was close to his age of
superannuation, the writ petition was disposed of without
interfering in the order impugned, by providing that the
payments made to the petitioner towards salary and other
allowances would not be recovered.
16.Contention of the learned counsel appearing for the
appellant-petitioner is based primarily on the assertion that
the petitioner having worked on the post of Assistant
Teacher for a fairly long period, the cancellation of
appointment could not have been ordered at this stage
particularly when the petitioner was to retire from service
upon attaining the age of superannuation. As regards the
lack of the requisite training qualification i.e. BTC, it was
urged that at that point of time there was shortage of BTC
trained teachers, consequently it was a practice in the basic
schools to appoint teachers having a qualification of B.Ed.
17.Controverting the aforesaid submissions learned
counsel appearing for the State-respondents and the Basic
Shiksha Parishad have argued that the petitioner’s
appointment as Assistant Teacher was illegal inasmuch as he
did not possess the prescribed training qualification at the
time of his appointment. It has been pointed out that despite
9
ample opportunity to produce the relevant documentary
evidence in regard to his assertion that he had obtained the
B.Ed. degree after obtaining permission from the concerned
authority and also to support his claim with regard to his
appointment having been validly made by following the due
selection procedure under the relevant rules, the petitioner
could not adduce any material to demonstrate that his
appointment had been validly made or that he possessed the
requisite qualification for the post.
18.It is also submitted that the petitioner having once been
appointed on compassionate grounds on the post of
Chowkidar/Chaprasi in a recognized basic school, he could
not have obtained appointment again on compassionate
grounds on the post of Assistant Teacher.
19.The principal issue, which arises for consideration, is
as to whether in the light of the admitted position that the
petitioner having not possessed the necessary qualification
for the post of Assistant Teacher, the appointment granted to
him without following due procedure, could be held to be
valid.
20.The other issue, which would arise for consideration,
would be as to whether the petitioner, having once availed
the benefit of appointment on compassionate grounds on the
post of Chaukidar/Chaprasi, could claim appointment on the
post of Assistant Teacher again on compassionate grounds.
21.In the case of State of Rajasthan Vs. Umrao Singh
1
,
it was held that once a person is granted compassionate
appointment and he accepts it, the right to claim further
1(1994) 6 SCC 560
10
appointment on a higher post under the same scheme is
extinguished. Relvant paragraphs of the said judgment are
reproduced as under:-
“8. Admittedly the respondent's father died in harness while
working as Sub-Inspector, CID (Special Branch) on 16-3-1988.
The respondent filed an application on 8-4-1988 for his
appointment on compassionate ground as Sub-Inspector or LDC
according to the availability of vacancy. On a consideration of
his plea, he was appointed to the post of LDC by order
dated 14-12-1989. He accepted the appointment as LDC.
Therefore, the right to be considered for the appointment
on compassionate ground was consummated . No further
consideration on compassionate ground would ever arise.
Otherwise, it would be a case of “endless compassion”.
Eligibility to be appointed as Sub-Inspector of Police is one
thing, the process of selection is yet another thing. Merely
because of the so-called eligibility, the learned Single Judge of
the High Court was persuaded to the view that direction be
issued under proviso to Rule 5 of Rules which has no application
to the facts of this case.
9. Since both the sides relied on Naresh Kumar Bali's case
[(1994) 4 SCC 448 : 1994 SCC (L&S) 909 : (1994) 27 ATC 611 :
JT (1994) 4 SC 184] , we will now refer to the same. We had
indicated our mind in that very ruling in paragraph 15 of the
said judgment. It reads as under: (SCC p. 452, para 15)
“Though the respondent claimed that he had applied for
the post of a teacher the Subordinate Service Selection
Board had not chosen him for the post of teacher because
he did not have the requisite qualification. In fact, the
respondent did not object to his appointment as a clerk
and his claim for consideration for the post of teacher was
one year after his appointment. Thus, the appointment on
compassionate ground as per the scheme had been
completed.”
(emphasis supplied)
22.A similar view was also taken in State of Haryana Vs.
Naresh Kumar Bali
2
; paragraph 15 thereof is as under:-
“15. We have set out the factual background in full. The letter of
the respondent's mother dated 3-8-1988 categorically states
that her son (respondent) was willing to be appointed as a clerk.
It was on that the appointment letter, extracted above, came to
be issued. Though the respondent claimed that he had
applied for the post of a teacher the Subordinate Service
Selection Board had not chosen him for the post of a
teacher because he did not have the requisite
qualification. In fact, the respondent did not object to his
appointment as a clerk and his claim for consideration for
2(1994) 4 SCC 448
11
the post of teacher was one year after his appointment.
Thus, the appointment on compassionate ground as per
the scheme had been completed. The claim for appointment
as Inspector was never made earlier. The High Court without
even analysing the circumstances under which the seven
persons mentioned in its judgment came to be appointed as
Police Officers (ASI or Inspector), straight away has chosen to
conclude that there was discrimination. We are not in a position
to appreciate this line of reasoning. The positive finding ought
to have been given whether the case of the respondent was
comparable with those of the seven and then a finding of
discrimination ought to have been rendered.”
(emphasis supplied)
23.In Krishna Kumar Pandey Vs. State of MP
3
, it was
held that seeking further or upgraded appointment under
the scheme of compassionate appointment leads to ‘endless’
compassion which is against the spirit of such scheme.
Relevant paragraphs of the said judgment are reproduced as
under:-
“5. Now petitioner's grievance is that since petitioner is Higher
Secondary pass, therefore, he should be given appointment on a
Class III post like Ward Boy, Patwari, Registration Clerk, etc. in
terms of the circular of General Administration Department
dated 18-8-2008.
6. Law in this regard is well settled that there cannot be an
endless compassion. Once petitioner accepted
appointment on compassionate basis on a Class IV post
then, he cannot seek upgradation of his appointment after
accepting appointment on a Class IV post and, therefore, in
the light of the judgment of Hon'ble Supreme Court in case of
State of Rajasthan v. Umrao Singh, (1994) 6 SCC 560, wherein
it is held that once a compassionate appointment was given
and accepted, the right to such appointment held stood
exhausted. Second consideration for a higher post is not
warranted. Therefore, prayer for grant of compassionate
appointment on a higher post after accepting compassionate
appointment on a Class IV post, cannot be granted to the
petitioner.”
(emphasis supplied)
24.In a similar set of facts in the case of D. Dinesh
Chandra Sharma Vs. District Inspector of Schools
4
, it
has been observed that eligibility for a higher post like
3(2023) SCC OnLine MP 7036
4(2000) SCC OnLine All 861
12
Assistant Teacher is separate from the compassionate
appointment process and it must adhere to the requisite
qualification and selection rules. It was stated thus:-
“6. After hearing learned counsel for the petitioner at length
and going through the entire documents filed along with the
affidavit, we are of the view that when the father of the
petitioner died petitioner was legally entitled to get an
appointment on compassionate ground and he was rightly
appointed as an assistant clerk as he was qualified for that post
only having qualification of intermediate only. The law on
compassionate ground is very clear. It is for the purpose of
giving financial assistance to the dependents and the
family members of the deceased who was a bread earner
and died during the course of his employment. It is
apparent from the order passed by the District Inspector of
Schools, Meerut, dated 24 April 1998, that the officer concerned
considered the relevant rules and law reported in 1996 (2)
L.L.N. 225 (vide supra), wherein it has been clearly held that no
person is entitled to claim the benefit under dying-in-
harness rules more than once. Therefore, it cannot be said
that the petitioner was entitled to get benefit of dying-in-
harness rules for second time when he became qualified
for the post of assistant teacher. We are of the view that the
case of the petitioner is fully covered by the decision quoted
above and the judgment of the learned Single Judge does not
require any interference in special appeal.”
(emphasis supplied)
25.The question as to whether once compassionate
appointment is accepted, can there be a second
consideration on a higher post under the same right was
considered in the case of Ashwani Kumar Gautam Vs.
State of Uttar Pradesh
5
, and it was held that accepting a
post on compassionate ground, even if it is a lower post,
concludes the entitlement to any subsequent claim for a
higher post under the same scheme.
“10. The question which arises in this appeal for consideration
is whether once compassionate appointment is accepted,
can there be a second consideration on a higher post
under the same right.
11. It is an admitted fact that the appellant accepted the offer,
of appointment against a Class-III post and pursuant thereto, he
joined the service on 18th February, 1994. We are, therefore,
of the considered view that the appellant, having accepted
5(2011) SCC OnLine All 1854
13
the compassionate appointment against a Class-III post,
his right to be considered under the Act/Regulations is
exhausted. The appellant, at the most, was entitled to be
considered for giving compassionate appointment. It does
not give him indefeasible right to claim appointment
against his choicest post. Therefore, we are of the
considered view that the appellant cannot now apply or
pursue to reconsider him claim under the same provision
for giving a higher position keeping in view his
qualification.
12. Again in the case of State of M.P. v. Ramesh Kumar Sharma,
1994 Supp (3) SCC 661 : AIR 1994 SC 845 : (1994 AIR SCW
218), the Apex Court has held that a person claiming
compassionate appointment has no right to any particular post
of his choice.
13. In view of the exposition of law by the Apex Court, it stands
concluded that once an incumbent accepts the post offered to
him under the Rules or Regulations governing compassionate
appointment, the right extended to him under the said Rules or
Regulations, stands exhausted and there cannot be any second
consideration for the said right.”
(emphasis supplied)
26.The petitioner, having not possessed the requisite
training qualification, i.e. BTC for being considered for
appointment on the post of Assistant Teacher is not disputed.
27.In a similar set of facts, the question with regard to the
requirement of possessing basic qualifications for the post of
Assistant Teacher was examined in the case of Mohd.
Sartaj Vs. State of Uttar Pradesh
6
and, it was observed
that in a case where, admittedly, the appellant did not hold
the training qualification to be appointed to the post of
Assistant Teacher as prescribed under the relevant rules, the
orders cancelling the appointment could not be faulted.
28.The position in law with regard to non-entitlement of
appointment on compassionate grounds more than once, is
fairly well settled. The petitioner was, therefore, not entitled
to claim the benefit of appointment on the post of Assistant
Teacher on compassionate grounds, having availed the said
6(2006) 2 SCC 315
14
benefit earlier. The legal position regarding the other point
that once the basic qualifications for the post in question,
are not fulfilled, no claim can be made for appointment, also
needs no further elaboration, as it is well settled that in case
where the basic qualifications are lacking, the person
concerned cannot claim a right for appointment to the post
in question.
29.The fact with regard to the petitioner, having been
granted ample opportunity to produce material to
demonstrate that his appointment on the post of Assistant
Teacher had been made after following the due procedure, is
not disputed.
30.Learned Single Judge has taken due note of the fact
that despite opportunity, the petitioner could not adduce any
evidence to demonstrate that his appointment on the post of
Assistant Teacher had been made after following the
relevant statutory rules. It has also been taken note of that
the petitioner did not possess the essential training
qualification for being appointed on the said post, a fact
which, at no stage, was disputed by the petitioner.
31.Having regard to the aforesaid discussion, we are of
the view that the order dated 28.3.2019, cancelling the
appointment of the petitioner as Assistant Teacher cannot be
faulted on both counts, i.e, (i)the petitioner, having
admittedly not possessed the requisite training qualification
as prescribed under the relevant rules for being considered
for appointment on the post of Assistant Teacher; and (ii) the
petitioner, having earlier been appointed on compassionate
grounds on the post of Chaukidar/Chaprasi, the said right to
claim appointment on compassionate ground stood
15
exhausted and it would not open to the petitioner to seek
appointment to the post of Assistant Teacher again on
compassionate grounds.
32.The fact that the petitioner had worked for a fairly long
period, has been duly taken note of by the learned Single
Judge and accordingly while disposing of the writ petition
without interfering in the order impugned, it has been
provided that the payments made to the petitioner towards
salary and other allowances would not be recovered.
33.The judgment of the learned Single Judge, is based on
an appreciation of the facts and the material on record and,
after recording cogent reasons. We are not persuaded to
take a different view in the matter.
34.The appeal is devoid of merit and is, accordingly,
dismissed.
Order Date :- 16.1.2025
Shahroz/RKK/-
(Dr Y K Srivastava, J)(V K Birla, J)
Legal Notes
Add a Note....