Bombay High Court
Mrs. Vidyalata Nilkanth Patil vs Chairman/Secretary, Shikshan ... on 6 May, 2016
Bench: R.D. Dhanuka
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vai
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
WRIT PETITION NO.7923 OF 2015
Mrs.Vidyalata Nilkanth Patil, )
B.A. B.Ed., residing at Post : Tarapur, )
Tq.Palghar, District Thane ) ...Petitioner
.....Versus.....
1. Chairman / Secretary, )
Shikshan Prasarak Samiti, ig )
Badapokharan, Tq. Dahanu, )
District Palghar. )
)
2. Headmaster, )
Shikshan Prasarak Samiti, )
Badapokharan, Tq. Dahanu, )
District Palghar. )
)
3. State of Maharashtra, through its )
Government Pleader, Mumbai. )
)
4. Education Officer (Secondary) )
Zilla Parishad, Palghar - 401 102. )
)
5. Sujata Suhas Raut, )
Assistant Teacher, B.Sc. B.Ed. )
Saraswati Vidya Mandir, )
Badapokharan, Tq. Dahanu, )
District Palghar. ) ...Respondents
Ms.Anupama Shah for the Petitioner.
Ms.Rita Joshi with Mr.Swapnil Kamble for Respondent No.1.
Ms.Vaishali Nimbalkar, A.G.P. for the Respondent Nos.3 and 4.
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Mr.N.V. Bandiwadekar i/b Mr.Sagar Mane for the Respondent No.5.
CORAM : R.D. DHANUKA, J.
RESERVED ON : 26TH APRIL, 2016
PRONOUNCED ON : 6TH MAY, 2016
ORAL JUDGMENT :-
1. Rule, returnable forthwith. The respondents waive service.
2. By this petition filed under Article 227 of the Constitution of
India the petitioner seeks writ of certiorari or any other writ, order or
direction in the nature of writ of certiorari for quashing and setting
aside the order dated 16th July, 2015 passed by the Education Officer
(Secondary) under Rule 12 of the Maharashtra Employees Of Private
Schools (Conditions of Service) Rules, 1981 (for short "MEPS Rules)
thereby declaring the respondent no.5 as senior to the petitioner.
Some of the relevant facts for the purpose of deciding this writ
petition are as under :
3. The respondent no.1 is a trust / society registered under
the provisions of the Bombay Public Trust Act, 1950 and conducts the
respondent no.2 school. The petitioner passed B.A. Examination in
the year 1980 and obtained B.Ed. degree in the year 1983. The
petitioner belongs to O.B.C., whereas the respondent no.5 belongs to
open category.
4. It is the case of the petitioner that on 4th July, 1983 the
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petitioner was appointed in the respondent no.2 school in a clear and
permanent vacancy as an assistant teacher in the trained under
graduate scale. The petitioner was though appointed in clear and
permanent post was given temporary appointment upto the year 1980
and was continued. It is her case that her appointment was approved
in clear and permanent vacancy from 4th July, 1983 vide approval
dated 16th March, 1984. The respondent no.5 was appointed as an
assistant teacher on 24th June, 1987 in the respondent no.2 school.
5.
On or about 29th March, 1989, the services of the petitioner
came to be terminated by the respondent no.1 management without
any reasons. The petitioner impugned the said action on the part of
the management by filing an appeal before the School Tribunal (41 of
1989). The petitioner was thereafter taken back in service by the
respondent no.1. The said appeal filed by the petitioner was
accordingly disposed of.
6. It is the case of the petitioner that when the respondent
no.5 was appointed on 24th June, 1987, she was appointed purely on
temporary basis and for a fixed period i.e. from 24th June, 1987 to 30th
April, 1988. The respondent no.5 came to be placed in trained
graduate scale. It is the case of the petitioner that the petitioner
objected to the said appointment of the respondent no.5 orally to the
said post of assistant teacher in trained graduate scale on the ground
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that the petitioner already had possessed such qualification and could
have been accommodated in the said trained graduate scale, the
petitioner having been appointed in the year 1983.
7. It is the case of the petitioner that when the seniority list of
the respondent no.2 school was circulated by the management in the
year 2008, the petitioner was shown junior to the respondent no.5
though she was possessing the degree of B.A. B.Ed. when she was
appointed in the year 1983 itself in the respondent no.2 school. The
petitioner accordingly signed the said seniority list under protest. It is
the case of the petitioner that from the year 2009 onwards the
petitioner was shown senior to the respondent no.5.
8. In the academic year 2009, the petitioner was shown at
serial no.5, whereas the respondent no.5 was shown at serial no.6 in
the seniority list. For the academic years, 2010, 2011 and 2012, the
petitioner was shown at serial no.3, whereas the respondent no.5
was shown at serial no.4. For the academic year 2013, the petitioner
was shown at serial no.1, whereas the respondent no.5 was shown at
serial no.2 in the seniority list dated 1st July, 2013. It is the case of the
petitioner that from 2009 till 1 st July, 2013, the respondent no.5 did
not raise any objection in respect of the seniority list circulated by the
management showing the petitioner senior to the respondent no.5.
The respondent no.5 however, raised an objection in respect of the
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seniority list dated 1st July, 2013 reserving her right to the post of
Headmistress.
9. It is the case of the petitioner that prior to the date of
circulating the said seniority list, the respondent no.1 management
passed a resolution in its meeting proposing to promote the petitioner
as Headmistress of the respondent no.2 school being senior most
assistant teacher. On 30th April, 2013, the petitioner came to be
promoted as Headmistress vide an appointment letter dated 30th
April, 2013 issued by the management with effect from 1st May, 2013.
It is the case of the petitioner that on 21 st July, 2013,the respondent
had sent a proposal of the petitioner for approval for the post of
Headmistress to the Education Officer (Secondary). On 15th May,
2013, the respondent no.5 placed her objection on record with the
respondent no.1 management contending that she was B.A. B.Ed.
appointed in the month of June, 1987 and there was going to be
vacancy of the post of Headmistress and thus she shall be appointed
to the said post. She contended that if any teacher, who was junior to
her if appointed, she had strong objection for the appointment of such
junior teacher as Headmistress.
10. On 1st July, 2014, the respondent no.5 objected to the
seniority list dated 1st July, 2014, wherein the name of the petitioner
was shown at serial no.1 and the name of the respondent no.5 was
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shown at serial no.2. It is the case of the petitioner that though the
petitioner was senior most in the respondent no.2 school and the
proposal of the petitioner for approval was sent by the management
to the Education Officer (Secondary), the Education Officer
(Secondary) was giving the approval quarterly.
11. It is the case of the petitioner that a local MLA, taluka
Dahanu had addressed a letter on 9th March, 2015 to the Eduction
Officer (Secondary) for looking into the grievance of the respondent
no.5. Pursuant to the said letter addressed by the local MLA, the
Education Officer (Secondary) issued a letter on 18th March, 2015 to
the respondent no.1 management and also to the respondent no.5
calling upon the parties for hearing after a span of merely two years
of the promotion of the petitioner as Headmistress.
12. On 27th March, 2015, the petitioner replied to the said
notice issued by the Education Officer (Secondary) and contended
that the petitioner was already working as Headmistress from 1st May,
2013 and the proposal was sent by the management to the Education
Officer (Secondary) on 21st April, 2013. The Education Officer
(Secondary) had approved the appointment of the petitioner quarterly
from 1st May, 2013 to 30th April, 2014.
13. The Education Officer (Secondary) thereafter heard the
petitioner, respondent no.5 and also the representative of the
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respondent no.1 management and passed an order on 16th July,
2015. It is held by the Education Officer (Secondary) that the
petitioner who was B.A. B.Ed., was appointed on 4 th July, 1983 but
was appointed in trained under graduate scale, whereas the
respondent no.5, who was B.A. B.Ed. came to be appointed on 24 th
June, 1987 in "C" category and therefore, the respondent no.5 was
senior to the petitioner. This order of the Education Officer
(Secondary) is impugned by the petitioner in this writ petition.
14.
Ms.Shah, learned counsel appearing for the petitioner
submits that there is no dispute that the petitioner had obtained B.A.
degree in the year 1980 and B.Ed. degree in the year 1983. She
submits that though the petitioner was appointed in a clear and
permanent vacancy to the post of the assistant teacher in the year
1983, the petitioner was appointed in trained under graduate scale.
She submits that though the respondent no.5 had obtained B.Sc.
degree in the year 1985 and B.A. degree in the year 1987 and was
appointed on 24th June, 1987 in open category to the post of assistant
teacher in trained graduate scale. She submits that the petitioner
being senior to the respondent no.5 having obtained B.A. B.Ed. much
prior to the date of the appointment of the respondent no.5, the
petitioner was senior to the respondent no.5 in all respects.
15. It is submitted by the learned counsel that the difference in
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pay scale cannot be a ground for declaring the petitioner as junior to
the respondent no.5. In support of this submission, she placed
reliance on the judgment of this Court in case of Maharashtra
Mandal & Ors. vs. Mrs.Anjali Ramesh Shah, 2009 (1) Bom.C.R.
456 and more particularly paragraphs 2, 4, 6 and 7. She submits that
the respondent no.5 thus could not have been placed by the
management in the category "C" in the year 1987 contrary to the
judgment of this Court in case of Maharashtra Mandal & Ors.
(supra) and contrary to the provisions of MEPS Act and Rules.
Reliance is also placed on the judgment of the Division Bench of this
Court in case of Saramma Varghese vs. Secretary / President,
S.I.C.E.S. Society & Ors. 1990(1) Bom.C.R. 185 and in particular
paragraphs 3 and 5 in support of her submission that merely because
the petitioner was placed in trained under graduate scale on the date
of her appointment in the year 1983 though she possessed B.A.
B.Ed. degree and not under the category of "C", that would not affect
the seniority of the petitioner over the respondent no.5.
16. It is submitted by learned counsel that the respondent no.5
did not raise any objection in respect of the seniority list prepared by
the respondent no.1 management during the period 2009 till 30th
June, 2013 when the petitioner was shown as senior to the
respondent no.5. Learned counsel invited my attention to a letter
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dated 1st July, 2013 addressed by the respondent no.5 to the
respondent no.1 management requesting that her appointment to the
post of Supervisor which had fallen vacant in view of the retirement of
the then Supervisor Mr.Gopinath B. Ambhire, on the basis of her
seniority with effect from 1st July, 2013. It is submitted that the
respondent no.5 was accordingly appointed as a Supervisor with
effect from 1st July, 2013. She submits that once the respondent no.5
had applied for her promotion as Supervisor after the promotion of
the petitioner as Headmistress already made by the respondent no.1
management from 1st May, 2013, the respondent no.5 cannot be
allowed to urge that she was senior to the petitioner.
17. It is submitted by learned counsel for the petitioner that the
respondent no.5 could not have applied for adjudication of the
seniority under Rule 12 of the MEPS Rules after promotion of the
petitioner to the post of Headmistress and the only remedy of the
respondent no.5 was to file an appeal under section 9 of the MEPS
Act before the School Tribunal on the ground that the respondent
no.5 was alleged to have been superseded by the petitioner. She
submits that the grievance in respect of the seniority list of the
petitioner was made by the respondent no.5 after she was already
promoted by the respondent no.1 management to the post of
Headmistress and thus the Education Officer (Secondary) had no
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jurisdiction or power to pass any order under Rule 12 of the MEPS
Rules and to determine the seniority amongst the petitioner and the
respondent no.5. She submits that the order passed by the Education
Officer (Secondary) is thus without jurisdiction and illegal. In support
of this submission, learned counsel placed reliance on the judgment
of this Court in case of Bhagwant Sheshrao Borale vs. Education
Officer & Ors., 2009(5) Bom.C.R. 146 and in particular paragraphs 2
to 5. Reliance is also placed on the judgment of this Court in case of
Mangala Vasant Yadav vs. Poona Sevasadan Society & Ors.,
2008(2) Bom.C.R. 197 and more particularly paragraphs 17 and 18.
18. It is submitted by the learned counsel for the petitioner that
in view of the misconduct committed by the respondent no.5, the
management had imposed a minor penalty on the respondent no.5
and even on that ground the respondent no.5 could not have made
any claim on the post of Headmistress. It is submitted that the
respondent no.5 was given year to year appointment by the
management and thus such period when the respondent no.5 was
appointed on year to year basis could not be considered for the
purpose of computing the seniority of the respondent no.5. The full-
fledged appointment given to the respondent no.5 was in the year
1991. In support of this submission, learned counsel for the petitioner
relied upon certain averments made by the the respondent no.1
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management in its affidavit in reply filed before the School Tribunal.
19. It is submitted by learned counsel for the petitioner that
since the respondent no.5 being an open category candidate even
otherwise could not claim any permanency in the reserved post of the
assistant teacher. In support of this submission, learned counsel
placed reliance on the judgment of this Court in case of Vilasrao
Sarjerao Patil vs. Asarondi Panchkroshi Shikshan Prasarak
Mandal & Ors., 2004(6) Bom. C,R. 609 and in particular paragraphs
7 and 8 thereof. It is submitted that the petitioner is due for retirement
in 2017 and the respondent no.5 not having challenged the promotion
of the petitioner to the post of Headmistress since 1 st May, 2013 by
filing an appeal under section 9 of the MEPS Act till date, the writ
petition filed by the petitioner deserves to be allowed on this ground
also.
20. Mr.Bandiwadekar, learned counsel for the respondent no.5
opposes this writ petition on the ground that there is no cause of
action for the petitioner to approach this Court to challenge the order
passed by the Education Officer (Secondary) on 16 th July, 2015 by
exercising powers under Rule 12 of the MEPS Rules. He submits that
the petitioner herself has admitted in the writ petition that no order of
appointment was issued to her by the management and thus the
petitioner could not claim any right over the said post and also could
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not claim any appointment on the regular / permanent basis. He
submits that admittedly the petitioner was appointed in the pay scale
of trained under graduate i.e. H.Sc. D.Ed. He submits that there is no
dispute that the respondent no.2 is secondary school and the
qualification for the post of assistant teacher in secondary school is
B.A. / B.Sc. / B.Com and B.Ed. He submits that the petitioner was
admittedly not holding the qualification of D.Ed. when the petitioner
was appointed and thus the petitioner at the outset could not have
been appointed as an assistant teacher on the said post and thus on
the basis of such illegal and void-ab-initio appointment, the petitioner
could not claim any benefits and more particularly the benefit of
seniority by counting the length of service.
21. It is submitted that admittedly the petitioner was given
temporary appointment in the year 1983 till 1989 and there used to
be break in service every year. The petitioner was given a fresh
appointment in the subsequent academic year and thus there was no
continuity of service of the petitioner. The petitioner thus could not
claim seniority on the basis of service from the year 1983. It is
submitted that the petitioner has not produced any material on record
to show that the order of termination of her services on 29 th March,
1989 was set aside by the School Tribunal or was withdrawn by the
management which also would clearly indicate that there was no
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continuity of service of the petitioner.
22. It is submitted by learned counsel for the respondent no.5
that his client was holding a qualification of B.Sc. B.Ed on the date of
her appointment as assistant teacher on 24th June, 1987 and was
appointed in trained graduate scale in the respondent no.2 school
carrying pay scale of Rs.365-15-500-20-760. He submits that in the
appointment letter issued to the respondent no.5 by the management,
there was no reference to the said appointment having been made in
the post of assistant teacher reserved for reserved category. No
objection about such appointment was ever made either by the
management or by the petitioner at any stage.
23. Learned counsel for the respondent no.5 invited my
attention to the averments made in the petition as well as in the
affidavit in reply filed by the management contending that the
petitioner was working in the trained under graduate scale and was
subsequently promoted / upgraded to the vacant post of trained
graduate scale in the same school. He submits that up-gradation of
any teacher from trained under graduate scale to the post of trained
graduate scale is not permissible under any of the provisions of the
MEPS Acts and Rules. He submits that even if such up-gradation
was carried out by the management insofar as the petitioner is
concerned, such up-gradation will not relate back to the date of initial
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appointment. In support of this submission, learned counsel placed
reliance on the judgment of this Court delivered on 10th December,
2009 in case of Sou.Sunita Chandrakant Nagotkar vs. State of
Maharashtra & Ors. in Writ Petition no.1850 of 2009 and in
particular paragraphs 1 to 4.
24. It is submitted by the learned counsel for the respondent
no.5 that since the petitioner was appointed as an assistant teacher
on the trained under graduate scale in view of the fact that no post of
trained graduate teacher was available when the petitioner was
appointed, the period during which she continued to work as the
assistant teacher on trained under graduate scale, such service
period could not be counted for the purpose of seniority and
promotion. He submits that even according to the petitioner, the
petitioner was given trained graduate scale only in the year 1989. He
placed reliance on Schedule-B of the MEPS Rules and would submit
that the petitioner not having diploma in education when she was
appointed to the said post of assistant teacher, she was not eligible
for the appointment to the said post, which was meant for the person
holding a diploma in education.
25. It is submitted that admittedly in the seniority list prepared
as on 13th June, 2005, the petitioner was admittedly placed at serial
no.9, whereas the respondent no.5 was placed at serial no.8. He
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submits that even according to the said seniority list, which was not
objected by the petitioner, the name of the petitioner was placed
under category "E" on 4th July, 1983 and was placed in category "C"
with effect from 12th June, 1989. He submits that the respondent no.5
was already placed in category "C" on 12th June, 1989. It is submitted
that since the respondent no.5 was placed in category "C" earlier in
point of time than the petitioner, the respondent no.5 was eligible for
the post of Headmistress under Schedule-C of the MEPS Rules,
1981.
26. Learned counsel appearing for the respondent no.5 placed
reliance on the order of approval dated 20th September, 1988 and
would submit that even the said order of approval of the appointment
of the petitioner would indicate that the petitioner was appointed in
the scale of trained under graduate teacher in the pay scale of
Rs.290-540, whereas the respondent no.5 was appointed in the pay
scale of Rs.365-760. He submits that there was endorsement on the
said order of appointment that the approval granted to the petitioner
was as a special case only for that academic year and in the next
year trained graduate teacher should be appointed. Learned counsel
placed reliance upon the order of approval of the respondent no.5
dated 15th June, 1992 and would submit that the appointment of the
respondent no.5 was approved with effect from 15 th June, 1987 as
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assistant teacher in the trained graduate scale.
27. Insofar as the submission of the petitioner that the
respondent no.5 could not have applied for adjudication of the
seniority dispute under Rule 12 of the MEPS Rules after the
promotion of the petitioner to the post of Headmistress and ought to
have filed an appeal under section 9 of the MEPS Act is concerned, it
is submitted by learned counsel for the respondent no.5 that the
dispute as to the seniority has to be referred only to the Education
Officer (Secondary) under rule 12(3) of the MEPS Rules. He submits
that the aggrieved party could have filed an appeal under section 9 of
the MEPS Act only if any consequential effect to the order passed by
the Education Officer (Secondary) under rule 12 of the MEPS Rules
was given and not prior thereto. In support of this submission, learned
counsel placed reliance on the Full Bench judgment of this Court in
case of St.Ulai High School & Anr. vs. Devendraprasad
Jagannath Singh, 2007(1) Mah.L.J. 597 and in particular
paragraphs 11 and 13(v).
28. It is submitted that the respondent no.5 is not disputing the
maintainability of the writ petition on the ground that the petitioner
ought to have filed an appeal under section 9 of the MEPS Act
against the order of the Education Officer (Secondary) passed under
rule 12. It is submitted by learned counsel for the respondent no.5
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that insofar as minor penalty inflicted by the management against the
respondent no.5 is concerned, the respondent no.5 had challenged
the said action by filing an appeal. It was proposed by the
management that if the respondent no.5 would withdraw the said
appeal, the management also would withdraw the said punishment.
He submits that the management had accordingly withdrawn the said
punishment and thus the said original order of the management
inflicting penalty upon the respondent no.5 was of no consequence.
29.
It is submitted by learned counsel for the respondent no.5
that the petitioner never raised any objection before Education Officer
(Secondary) that he had no jurisdiction to decide the inter-se seniority
between the petitioner and the respondent no.5 on the ground that
the petitioner was already appointed as Headmistress prior thereto.
He submits that no such ground is even raised in the writ petition filed
the petitioner and thus the petitioner cannot be allowed to raise this
issue across the bar. He submits that paragraph 11 of the judgment
of the Full Bench in the case of St.Ulai High School & Anr. (supra)
would apply to the facts of this case.
30. Mr.Bandiwadekar distinguished the judgment of this Court
in case of Saramma Varghese (supra) and Maharashtra Mandal &
Ors. (supra) on the ground that the facts before this Court in both the
matters were totally different. He submits that the judgment of the Full
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Bench in case of St.Ulai High School & Anr. (supra) was not
brought to the notice of this Court in case of Maharashtra Mandal &
Ors. (supra) He submits that in any event the Education Officer
(Secondary) in the impugned order has not directed the management
to promote the respondent no.5 based on such adjudication of the
said seniority list under rule 12 of the MEPS Rules and thus the
petitioner could not have filed the present writ petition inter-alia for
impugning the said order passed by the Education Officer
(Secondary). He submits that in any event the order of the Education
Officer (Secondary) is not final.
31. Insofar as the judgment of this Court in case of Vilasrao
Sarjerao Patil (supra) relied upon by the petitioner is concerned, it is
submitted by the learned counsel for the respondent no.5 that since
neither in the appointment letter of the petitioner nor in the approval
granted by the Education Officer (Secondary) it was stated that the
appointment of the petitioner was made in the reserved category
post, the said judgment of this Court would not assist the case of the
petitioner. He submits that if the candidate from the reserved category
is not available, the candidate from open category could be appointed
to the said post.
32. Mr.Bandiwadekar then submits that there was no objection
raised by the respondent no.5 in respect of the seniority list for the
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period 2009 till 30th June, 2013, since there was no occasion for the
respondent no.5 to challenge the said seniority list prepared by the
management. He submits that there was no bar from raising this
issue even at the later stage in view of the fact that preparation of
seniority is a recurring process. He submits that in any event the
petitioner did not raise any such issue before the Education Officer
(Secondary) and cannot be allowed to raise this issue in this writ
petition. He submits that the management cannot be allowed to
support the case of the petitioner in view of the fact that the
management has not filed any separate writ petition impugning the
order passed by the Education Officer (Secondary). He submits that
the order passed by the Education Officer (Secondary) is thus binding
on the management.
33. Learned counsel appearing for the respondent no.5 invited
my attention to the seniority list for the year 1985-86 and would
submit that the management had prepared a separate seniority list of
the trained graduate teacher and trained under graduate teacher. He
submits that the name of the respondent was placed in the list of
trained graduate teachers, which was not objected to by the petitioner
at any stage. He submits that there was a separate seniority list
prepared of the teachers placed in the trained graduate teacher which
did not place the name of the petitioner in the said list. He made an
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attempt to distinguish the judgment of this Court in case of Bhagwant
Sheshrao Borale (supra) on the ground that the said judgment is not
relevant. This Court had considered the case where an additional
section was created in respect of standard 5 to 7 and the issue was
whether two posts should be sanctioned or not. He submits that in
this case the petitioner was appointed in respect of standard 8 to 10
and not for standard 5 to 7.
34. Ms.Joshi, learned counsel appearing for the management
invited my attention to the averments made in the affidavit in reply
and would submit that the petitioner has rightly filed the present writ
petition inter-alia praying for setting aside the order passed by the
Education Officer (Secondary). She submits that the respondent no.5
could not have applied for adjudication of the seniority dispute after
promotion of the petitioner to the post of Headmistress. Learned
counsel supported the case of the petitioner.
35. Mrs.Shah, learned counsel appearing for the petitioner in
rejoinder distinguished the judgment of the Full Bench of this Court in
case of St.Ulai High School & Anr. (supra) on the ground that the
respondent no.5 did not challenge the seniority list declared by the
management during the period between 2009 to 2013. The
respondent no.5 herself had addressed a letter dated 1st July, 2013 to
promote her as a Supervisor as per her seniority and thus could not
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challenge the seniority of the petitioner. She submits that if according
to the respondent no.5, she was superseded by the management by
promoting the petitioner to the post of Headmistress, the only remedy
available to her was to challenge the said order of supersession by
filing an appeal under section 9. She submits that since the
management had already promoted the petitioner to the said post, an
adjudication of the alleged seniority dispute thereafter did not survive.
It is submitted by learned counsel that even if the petitioner had not
raised any issue of jurisdiction before the Education Officer
(Secondary) or by raising any specific ground in the writ petition filed
by the petitioner, the Education Officer (Secondary) having exercised
his jurisdiction illegally after promotion of the petitioner to the post of
Headmistress, this Court can consider such issue of law raised by the
petitioner even at this stage. She submits that there was lack of
inherent jurisdiction in the Education Officer (Secondary) to decide
the issue of seniority after promotion of the petitioner to the post of
Headmistress.
36. It is submitted by the learned counsel that the order
passed by the Education Officer (Secondary) was at the instance of
local MLA. No notice was issued to the petitioner. She submits that
since the said order passed by the Education Officer (Secondary)
was at the instance of the local MLA and being contrary to law, the
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writ petition filed by the petitioner is maintainable. She lastly submits
that since the petitioner is due to retire in the year 2017 and since the
respondent no.5 has not impugned her promotion since 2013, the
petitioner has made out a case for setting aside the impugned order
passed by the Education Officer (Secondary) to obviate any action
from the management to give effect to the said illegal order passed by
the Education Officer (Secondary) against the petitioner and in favour
of the respondent no.5.
REASONS AND CONCLUSIONS :
37. Insofar as the maintainability of this writ petition against the
order passed by the Education Officer (Secondary) is concerned,
since the respondent no.5 has not raised any issue of maintainability
of this writ petition impugning the order passed by the Education
Officer (Secondary), this Court did not go into the issue of
maintainability of the writ petition on that ground.
38. Short question that arises for the consideration of this
Court is whether the respondent no.5 could have applied for
adjudication of the seniority under rule 12 of the MEPS Rules after
promotion of the petitioner to the post of Headmistress on 1st May,
2013 or the remedy of the respondent no.5 to challenge the said
promotion of the petitioner to the said post of Headmistress was by
way of an appeal under section 9(1)(b) of the MEPS Act.
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39. It is not in dispute that the respondent no.5 had made a
representation to the management raising dispute about the seniority
of the petitioner and had applied for promotion to the said post of
Headmistress only after 1st May, 2013. There is also no dispute that
the Education Officer (Secondary) had issued a notice for
adjudication of the said dispute only after 1 st May, 2013. The
petitioner as well as the management of the school and the
respondent no.5 had appeared before the Education Officer
(Secondary) at the time of hearing. The Education Officer
(Secondary) had thereafter passed an order on 16th July, 2015
holding that the respondent no.5 was senior to the petitioner. No
action has been initiated by the management pursuant to the said
order passed by the Education Officer (Secondary) against the
petitioner and in favour of the respondent no.5 thereby giving effect to
the said order passed by the Education Officer (Secondary).
40. The submission of learned counsel for the respondent no.5
was that since the management had not taken any action on the
said order dated 16th July, 2015 passed by the Education Officer
(Secondary) determining the seniority under rule 12 of the MEPS
Rules, respondent no.5 was not required to file any appeal under
section 9(1)(b) of the MEPS Act. It is also the submission of the
respondent no.5 that if the management would have promoted the
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respondent no.5 on the said post of Headmistress by implementing
the order passed by the Education Officer (Secondary), the petitioner
could have filed an appeal against the said decision of the
management. It is however, the case of the petitioner that since the
petitioner was already promoted to the post of Headmistress prior to
the said decision of the Education Officer (Secondary) rendered on
16th July, 2015, the only remedy of the respondent no.5 was to
challenge the said decision of the management by filing an appeal
under section 9(1)(b) of the MEPS Act.
41. Mr.Bandiwadekar, learned counsel for the respondent no.5
in support of his submission placed reliance on the the judgment of
the Full Bench of this Court in case of St.Ulai High School & Anr.
(supra) and more particularly paragraphs 11 and 13. He submits that
the dispute, if any, in the matter of inter-se seniority has to be referred
to the Education Officer for his decision. The Full Bench of this Court
in the said judgment has referred to the decision of this Court in case
of Saramma Varghese and Atmaram Raghunath Pashte. In case of
Saramma Varghese (supra), the Division Bench has considered an
issue that if in pursuance of the order of the Education Officer
consequential action was taken by the management and if an
employee was aggrieved by that action, he could invoke the
provisions of section 9 of the Act and file an appeal, that however, did
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not mean that the action of the Education Officer could not be
challenged in a petition under Article 226. It is held by the Full Bench
that once the consequential action falling under clauses (a) and (b) of
sub-section (1) of section 9 is taken by the management on the basis
of determination, an appeal lies under section 9 and while exercising
its jurisdiction on an appeal, the Tribunal can as as an incidental
issue, decide the correctness of the determination of inter-se
seniority.
42.
The Full Bench of this Court has held that a decision of the
Education Officer on the issue of inter-se seniority under rule 12 of
the MEPS Rules is not final. If any action is taken by the management
against an employee on the basis of such determination and where
an action falls within the decision contained in clauses (a) and (b) of
section 9(1), an appeal before the School Tribunal for challenging an
action of the management would be maintainable. The Tribunal would
have jurisdiction while deciding the lawfulness of the action of the
management to adjudicate upon the correctness of the determination
of the Education Officer under rule 12 as an incidental question.
Where no consequential action has been taken by the management,
on the basis of the determination of the Education officer, it would be
open to the employee concerned to seek a recourse of his remedy
against the decision under rule 12 in accordance with law.
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43. The learned single Judge of this Court in case of
Bhagwant Sheshrao Borale (supra) has considered a question as to
whether Education Officer could have re-fixed the seniority once an
employee was already promoted and could have held that the other
employee was senior to the employee who was already promoted.
The learned single Judge after adverting to various judgments of this
Court in the said judgment considered a case where the challenge to
the seniority was made after the petitioner was promoted. The
learned single Judge adverted to the judgment of the Division Bench
of this Court in case of Sou.Saroj Yeshwant Deopujari vs.
Education Officer, decided on 31st March, 1989 in Writ Petition
No.546 of 1989 and has held that under section 9 (1)(b) of the MEPS
Act, the Tribunal is empowered to entertain an appeal against the
order of supersession while making an appointment by promotion and
while adjudicating the validity of the order of the supersession passed
by the management, the validity of the seniority list and all objection
to it can also be considered as an incidental question.
44. The Division Bench in case of Ramchandra Narayan
Jamkar vs. Sou.Saroj Yeshwant Deopujari held that determination
of issue under rule 12 of MEPS Rules is not made final and
conclusive and not binding on the School Tribunal under section 9(1)
of the MEPS Act and the said issue can be decided by the School
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Tribunal as an incidental question. The learned single Judge in the
said judgment held that the question of seniority, once the promotion
is granted and appointment is made has to be decided by the School
Tribunal and the Education Officer will have no jurisdiction to fix the
seniority and demote a person already appointed. This Court held
that the Education Officer could not have entertained a complaint
about seniority and decide to refix the seniority once the petitioner
was already appointed on a promotionary post. It is held that the
scheme of the Act itself is such that an employee who feels that he
has been superseded has to approach the School Tribunal under
section 9. Rule 12 in such cases does not come into play. This Court
has accordingly set aside the order passed by the Education Officer
deciding seniority after promotion of the petitioner in that matter had
already been made, having found the said order illegal.
45. Insofar as the submission of learned counsel for the
respondent no.5 that since the petitioner did not raise any objection
before the Education Officer (Secondary) challenging the
maintainability of the application made by the respondent no.5 for
determination of seniority on the ground that the petitioner was
already promoted as Headmistress prior to the date of such
representation made by the respondent no.5 and thus cannot be
allowed to challenge the said order passed by the Education Officer
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(Secondary) on that ground is concerned, there is no dispute that the
petitioner was already promoted to the post of a Headmistress prior to
the date of the respondent no.5 making a representation to the
management to appoint her as a Headmistress. In my view, merely
because an objection was not raised by the petitioner before the
Education Officer (Secondary) not to determine the seniority between
the petitioner and the respondent no.5 on the ground that the
petitioner was already promoted as a Headmistress is concerned, the
said question being question of law and adjudication of the seniority
by the Education Officer (Secondary) being contrary to rule 12 of
MEPS Rules and contrary to the law laid down by this Court, not
raising such objection before the Education Officer (Secondary)
would not confer any jurisdiction in the Education Officer (Secondary)
to adjudicate upon the seniority after promotion to the post which was
already made.
46. Be that as it may, a perusal of the reply filed by the
petitioner before the Education Officer (Secondary) clearly indicates
that the petitioner had brought it on record before the Education
Officer (Secondary) that she was already promoted as a
Headmistress in the same school on 1st May, 2013. The Education
Officer (Secondary) thus was aware of the fact that the petitioner was
already promoted as a Headmistress prior to the representation made
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by the respondent no.5 based on the seniority of the petitioner
according to the management and thus in my view the Education
Officer (Secondary) could not have adjudicated upon the said
representation made by the respondent no.5 under rule 12 of the
MEPS Rules.
47. In my view, the Education Officer (Secondary) has thus
acted without jurisdiction in determining the seniority under rule 12 of
MEPS Rules in view of the petitioner already having been promoted
to the post of Headmistress. It was a clear case of inherent lack of
jurisdiction of the Education Officer (Secondary) to determine
seniority after promotion of the petitioner was already made. In my
view, the only remedy in these circumstances of the respondent no.5
was to file an appeal under section 9(1)(b) of the MEPS Act by
challenging the alleged supersession of the respondent no.5 by the
petitioner. If the respondent no.5 would have filed an appeal before
the School Tribunal under section 9(1)(b) of the MEPS Act, the
School Tribunal would have decided the issue on seniority also
incidentally.
48. It is held by the Full Bench of this Court that adjudication of
the seniority by the Education Officer (Secondary) is not final,
conclusive and binding on the School Tribunal. In my view, if an
appeal would have been filed by the respondent no.5, the respondent
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no.5 and the petitioner would have produced relevant records before
the School Tribunal in support of their rival claim in respect of
seniority. The judgment of the Full Bench of this Court in St.Ulai High
School & Anr. (supra) does not assist the case of the respondent
no.5 in view of the fact that promotion of the petitioner was already
made much prior to the representation made by the respondent no.5.
The judgment of this Court in case of Bhagwant Sheshrao Borale
(supra) and Mangala Vasant Yadav (supra) would squarely apply to
the facts of this case. I am respectfully bound by the said judgments.
49. Insofar as the other submissions made by the learned
counsel for the respondent no.5 to demonstrate as to how the
respondent no.5 was rightly declared as senior to the petitioner and
the rival submissions of the petitioner and the management as to how
the petitioner was senior to the respondent no.5 and on the issue
whether the respondent no.5 having accepted the post of Supervisor
and thus whether could still claim seniority over the petitioner is
concerned, in my view since the adjudication of seniority by the
Education Officer (Secondary) is not final, conclusive and binding on
the School Tribunal, if any appeal is filed by the respondent no.5
under section 9(1)(b) of the MEPS Act, all such issues can be
incidentally decided by the School Tribunal while hearing the appeal
filed by the respondent no.5, if any. This Court therefore, does not
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propose to go into all these issues raised by both the parties in this
petition since this Court is of the view that the remedy of the
respondent no.5 was to challenge the alleged supersession of the
respondent no.5 by the petitioner by filing an appeal under section
9(1)(b) of the MEPS Act and not to seek adjudication of seniority of
the respondent no.5 over the petitioner under rule 12 of the MEPS
Rules after promotion of the petitioner to the post of Headmistress
was already made. All other issues raised by the parties which are
summarized aforesaid are thus not dealt with and are kept open.
50. I therefore, pass the following order :-
a). The impugned order dated 16th July, 2015 passed by the
Education Officer (Secondary) at Exhibit "O" is set aside.
b). The issue as to whether the respondent no.5 is senior to
the petitioner or not is kept open and can be adjudicated upon by the
School Tribunal, if any appeal is preferred by the respondent no.5
under section 9(1)(b) of the MEPS Act as an incidental issue.
c). If any appeal under section 9(1)(b) of the MEPS Act is filed
by the respondent no.5, the School Tribunal shall decide the same on
its own merits without being influenced by the observations made by
the Education Officer (Secondary).
d). All the other contentions of both the parties on the issue of
seniority are kept open.
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e). Rule is made absolute in aforesaid terms. No order as to
costs.
(R.D. DHANUKA, J.)
