LexSMT. RAM SAKHI DEVI ETC. versus STATE OF U.P. AND ORS. ETC.
Open in Lexace · Ask the AI about this caseJudgment (excerpt)
SMT. RAM SAKHI DEVI ETC. A v. STATE OF U.P. AND ORS. ETC. MARCH 20, 1997 [K. RAMASWAMY ANDS. SAGHIR AHMAD, JJ.) B Service Law : U.P. Jntennediate Education Act, 1921/U.P. Secondmy Education (Service Commission) Act, 1982: C S.16-E/s. l(J-Junior High School-Upgraded as High School-Appoint- ment of Head Master-Managing Committee adve1tised the post and selected the appellant, the Headmistress of the erstwhile Junior High Sclwol-Dist1ict Inspector of Schools did not accord ratification-Wiit petition by appel- lant-Dismissed by High Cowt~Held, though High Cowt may not be con·ect D inf allowing its earlier judgment in dismissing the writ petition, the selection of appellant by Managing Committee cannot be sustained--Under s.10 of the 1982 Act e·very institution is enjoined to notify to Commission the vacancies and the Commission will give vide publicity and invite applications from all qualified candidates so that talented candidate is selected-After the 1985 E Amendment, the power of the Management to constitute a Selection Com- mittee u/s. 16-E has been taken away-Appellant could not be regularised under s.33-A of the Regulations made u/s. 16-E of the Act-Recourse to s.33-A of the Regulations should be made sparingly and not as a routine. CIVIL APPELLATE JURISDICTION : Civil Appeal No. 472 of F 1986 Etc. From the Judgment and Order dated 6.11.85 of the Allahabad High Court in C.M.W.P. No. 10982 of 1985. T.N. Singh, B.M. Sharma and S.N. Singh for the Appellants. R.C. Verma for R.B. Misra, (Pramod Swarup) (NP) and Mrs. Rani Chhabra for the Respondents . . The following Order of the Court was delivered : 157 G H 158 SUPREME COURT REPORTS [1997] 3 S.C.R. A CA. No. 472186 : This appeal by special leave arises from the judgment of the Division Bench of the Allahabad High Court, made on November 6, 1985 in Civil Miscellaneous Writ Petition No. 10982/85. B The admitted facts are that the appellant was appointed as Head- mistress of a Junior High School, Kamla Nehru Kanya Vidyalaya, Shiv Shankari Dham Pachewara Chunal Mirzapur which was upgraded in July, 1982 as High School. The Managing Committee advertised through newspaper under the U.P. Intermediate Education Act, 1921 for selection C of the candidates, obviously, under Section 16-E. The Committee had selected the appellant on December 17, 1983 and the appelhint was sought I to be retired. Since the ratification was not accorded by the District Inspector, the appellant had approached the High Court. The High Court relying upon its earlier decision in Jai Prakash Shanna v. State of U.P. & D Ors. WP (No. 174/85) dismissed the writ petition. Thus, this appeal by special leave. Though the High Court may not be correct in following its judgment in dismissing the writ petition, on facts we find that there is no substantial difference in the result. The admitted position is that the U .P. Secondary E Education (Services Commission) Act, 1982, had come into force with effect from July 14, 1981. Section 10 of the Act specifies the purpose of making appointment to the posts of teachers specified in the Schedule. It postulates thus : F G "(1) For the purpose of making appointment of a teacher specified in the Schedule, the management shall notify the vacancy to the Commission in such manner and through such office or authority as may be prescribed. (2) The procedure of selection of candidates for appointment to the posts of such teachers shall be such as may be prescribed : Provided that the Commission shall, with a view to inviting talented persons, give wide publicity in the State to the vacancies notified under sub-section (1)". H It is, thus, clear that Section 10 envisages two steps, namely,· every • • .- RAMSAKHIDEVI~ STATE 159 institution is enjoined to notify to the Commission the vacancies through A such officer or authority as may be ·prescribed. The Service Commission, before selection, will give wide publicity by inviting applications from all qualified candidates so that talented candidates would apply for get selected to the post. Though this Section has been amended by Amend- ment Act 12 of 1985, the same is not relevant and has no application to B this case. It reads as under : "Notwithstanding anything to the contrary contained in the Inter- mediate Education Act, 1921 or the Regulations made thereunder but subject to the provisions of Sections 18, 21-B, 21-C, 21-D, 33 and 33-A on or a
Excerpt shown. Read the full judgment & AI analysis in Lexace.