Raman Sharma vs State Of Chhattisgarh
2021 Latest Caselaw 2922 Chatt

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                                                                            NAFR
                 HIGH COURT OF CHHATTISGARH, BILASPUR
                           Writ Appeal No.481 of 2020

Raman Sharma S/o Late Prakash Ram Murti Sharma Aged About 32 Years R/o
Ward No. 21, Rajapara, Kanker, District- U.B. Kanker C.G., District : Kanker,
Chhattisgarh

                                                                    ---- Appellant
                                     Versus
1.    State of Chhattisgarh Through Its Secretary, Public Education
      Department Mahanadi Bhavan, Mantralaya, New Raipur, District- Raipur,
      Chhattisgarh
2.    Director Public Education, Mahanadi Bhavan, Mantralaya, New Raipur,
      District- Raipur, Chhattisgarh
3.    The Collector Disttrict- Uttar Baster Kanker Chhattisgarh
4.    The District Education Officer District- U.B. Kanker, Chhattisgarh
5.    Secretary Urban Administration And Development Department, Naya
      Raipur, District- Raipur Chhattisgarh
6.    Secretary School Education Department, Naya Raipur, District- Raipur,
      Chhattisgarh
                                                                ---- Respondents

(Cause-title taken from Case Information System)

For Appellant : Mr. Parag Kotecha, Advocate For State/Respondents : Mr. Anmol Sharma, Panel Lawyer.

Hon'ble Shri Arup Kumar Goswami, Chief Justice

Hon'ble Shri Goutam Bhaduri, Judge

Judgment on Board

Per Arup Kumar Goswami, Chief Justice

27.10.2021

Heard Mr. Parag Kotecha, learned counsel for the appellant. Also

heard Mr. Anmol Sharma, learned counsel for the State/respondents.

2. The writ appeal is presented against an order dated 03.12.2020

passed by the learned Single Judge in Writ Petition (S) No.4647 of 2020,

dismissing the writ petition.

3. Challenge in the writ petition was to an order dated 27.10.2020

passed by the Collector, District Uttar Bastar, Kanker, respondent No.3.

According to us, the translated version of the order dated 27.10.2020, more or

less, reads as follows :

"Office of the Collector, District Uttar Bastar Kanker (Chhattisgarh)

//Order//

No./Complaint/2020/4289 Kanker, Dated 27.10.2020

In compliance of order received by the Secretary,

Government of Chhattisgarh, Department of Planning, Economic

and Statistics and Department of School Education, and on the

basis of recommendation given in enquiry report submitted by the

committee constituted for enquiring into the complaint received

against Shri Raman Sharma, Lecturer, Urban Body Government

Girls Higher Secondary School, Kanker, Block Kanker, he is

ordered to work at Government Boys Higher Secondary School,

Sarona, Block Narharpur under teaching arrangement until further

order.

This order will come into force with immediate effect.

Sd/-

Collector District- Uttar Bastar Kanker"

4. The State/respondents has filed a return in the appeal.

5. It is not in dispute that when the order was passed by the Collector

on 27.10.2020, the appellant was an employee under the Local Body. On

31.10.2020, all teachers who had completed two years as an employee of the

Local Body, had been brought under the jurisdiction of the School Education

Department. The appellant having completed two years as an employee of the

Local Body, his service was also placed under the Department of School

Education.

6. It is submitted that Director of Public Instructions is the competent

authority to transfer the teachers of the School Education Department.

7. It is to be noted that the Collector having passed the order dated

27.10.2020, had sent a letter to the Director for approval of the action taken by

him and the same was duly approved on 09.03.2021.

8. Though, the Collector did not have any authority or jurisdiction to

pass the order on 27.10.2020, it will be appropriate to take note of certain

events, which prompted the Collector to pass the order, which came to be

challenged in the writ petition.

9. On a complaint being lodged by a lady, an FIR No.185 of 2018 in

the Police Station Aarang, District - Raipur was registered against the appellant

under Sections 376(n) and 417 of the Indian Penal Code, 1860. Charge-sheet

was filed in the said case and the appellant is facing trial. At the time when the

aforesaid FIR was filed, the appellant was working as Lecturer in Aarang,

Raipur. He was then temporarily placed to discharge his duty in Urban Body

Government Girls Higher Secondary School, Kanker by an order dated

11.09.2018. Subsequently, a complaint was lodged by the prosecutrix, at the

instance of whom FIR was lodged, before the authorities making allegations

against the appellant and requesting the authorities not to allow the appellant to

serve in any girls school till the final decision was arrived at in the criminal

proceeding. A Committee comprising of five members was constituted on

02.07.2020 for verifying the correctness of the allegations. After recording

statements of various persons including the appellant, the Committee opined

that it would be appropriate to recommend the transfer of the appellant to a

boys school vide enquiry report dated 17.07.2020. Accordingly, the impugned

order dated 27.10.2020 came to be passed by the Collector.

10. After dismissal of the writ petition on 03.12.2020, the appellant had

joined the Government Boys Higher Secondary School, Sarona on 16.02.2021.

11. In the attending facts and circumstances of the case and the order

of the Collector having been approved by the Director, Public Instructions, we

are of the considered opinion that no interference is called for with the order

dated 27.10.2020 passed by the learned Single Judge and accordingly, writ

appeal is dismissed.

                        Sd/-                                            Sd/-
               (Arup Kumar Goswami)                              (Goutam Bhaduri)
                    Chief Justice                                     Judge



Anu