A
DELHI ADMINISTRATION (NOW GOVT. OF N.C.T. DELHI)
THROUGH THE CHIEF SECRETARY, DELHI AND ORS.
v.
NAND LAL PANT AND ANR.
B
JULY 7, 1997
[K. RAMASWAMY AND D.P. WADHWA, JJ.]
Service Law:
C
Promotion-Respondent, a Trained Graduate Teacher confirmed as
such-Vacancy of Post-Graduate Teacher (Sanskrit) arising--In view of his
qualification, he was asked to officiate in the said post-Repeated repre-
sentations for promotion-Rejected-Writ Petition filed-High Court directed
G<>vernment to promote him from the date he was officiating, with all
D consequential benefits-On appeal held, though there is no direct channel of
promotion from TGT (General) to PGT (Sanskrit) and the post reserved for
Scheduled Caste, yet since the respondent had been working since 1986 in
PGT (Sanskrit), Delhi Administration directed to create a supernumerary post
of PGT (Sanskrit) and allow him to continue till he retires-Entitled to the
scale of pay of PGT (Sanskrit) from the date of creation of the post-Not to
E be treated as precedent in any other case, as no one is entitled to jump the
regular channel merely on the basis of qualification acquired or on the basis
of having officiated in a higher post.
F
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 4615 of
1997.
From the Judgment and Order dated 31.7.96 of the Delhi High Court
in C.W. No. 3794 of 1993.
AM. Singhvi Additional Solicitor General and D.S. Mehra for the
G Appellants.
Rajesh Goel and S.K. Misra for the Respondents.
The following order of the Court was delivered :
H
Leave granted. We have heard learned counsel on both sides.
468
-
DELHI ADMINISTRATION v. NAND LAL PANT
469
Nand Lal Pant, the first respondent was appointed to the post of A
Trained Graduate Teacher on September 28, 1974 in the pay scale of Rs.
250-550/-. He was confirmed in that post. The post of Post-Graduate
Teacher (Sanskrit) fell vacant after retirement of one S.N. Sastri. Since the
first responded had the qualification of Sanskrit, he was asked to officiate
in the said post of Graduation Teacher (Sanskrit). He made repre-
sentations from time to time for his promotion to the said post. Since it B
was rejected on the ground that there was no channel of promotion from
the cadre of TGT to the cadre of PGT, Sanskrit. Consequently, he filed
Writ Petition No. 3794/93 in the High Court. The Delhi High Court by the
impugned judgment dated July 31, 1996 allowed the writ petition and
directed the Government to promote him w.e.f. 1986 with all consequential C
benefits. Thus, this appeal by special leave.
It is now for the first time that stand has been taken by the Petitioner
(respondent in the writ petition) that by letter dated December 22, 1992
the School was informed that the Deputy Director (East) was "pleased to
accord the clearance for P.G.T. (Sanskrit) re>erved for Scheduled Caste D
candidates". Pursuant to that it would appear that one Rajbir Singh belong-
ing to Scheduled Castes was appointed w.e.f. September 30, 1993 and
eversince he was working in the said post. As per the recruitment Rules,
there is no direct channel of promotion from TGT (General) to PGT
(Sanskrit). As a consequence, the first respondent as of right is not entitled
to the promotion as PGT (Sanskrit), that too in a post reserved for E
Scheduled Castes. But since the first respondent has been working in PGT
(Sanskrit) from June, 1986 when the post fell vacant, in the facts and
circumstances, we think that the appellants have to be directed to create a
supernumerary post of PGT (Sanskrit) and allow the first respondent to
continue in that post till he retires. That post may be created in any school F
or directorate as the case may be. He would be entitled to the scale of pay
of PGT (Sanskrit) from the date of the creation of the post. This direction
to adjust him by creation of supernumerary post and to permit the first
respondent to continue in that post should not be treated as a precedent
in any other case. No one is entitled to jump the regular channel merely
on the basis of qualification acquired or the basis of having officiated in .a G
higher post.
The appeal is accordingly disposed of. No costs.
G.N.
Appeal disposed of.
Lex