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Kuldeep Singh Sisodiya vs State Of Rajasthan
2025 Latest Caselaw 10231 Raj

Citation : 2025 Latest Caselaw 10231 Raj
Judgement Date : 26 May, 2025

Rajasthan High Court - Jodhpur

Kuldeep Singh Sisodiya vs State Of Rajasthan on 26 May, 2025

Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
[2024:RJ-JD:53225-DB]

  HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
               D.B. Special Appeal (Writ) No. 31/2024
                                          In
                S.B. Civil Writ Petition No.14881/2023
Deepika Kunwar Chundawat D/o Shri Man Singh Chundawat, Aged
About    23    Years,   R/o   VPO       Thara,      Salumber,        District   Udaipur,
Rajasthan.
                                                                        ----Appellant
                                      Versus
1.       State Of Rajasthan, through Principal Secretary, Department
         of Education, Government of Rajasthan, Secretariat Jaipur.


2.       District Education Officer, (Head Quarters), Udaipur.


3.       The Chairman, Rajasthan Staff Selection Board, Jaipur.

                                                                     ----Respondents

                               Connected With
              D.B. Special Appeal (Writ) No. 1047/2023
Hinal Patidar D/o Shri Rajendra Patidar, Aged About 23 Years, R/o
Purani Abadi, Patelwara, Sangwara, District Dungarpur, Rajasthan.

                                                                        ----Appellant

                                      Versus
1.       State Of Rajasthan, Through Principal Secretary, Department
         Of Education, Government Of Rajasthan, Secretariat, Jaipur.


2.       District Education Officer, (Head Quarter), Dungarpur.


3.       The Chairman, Rajasthan Staff Selection Board, Jaipur.
                                                                     ----Respondents
              D.B. Special Appeal (Writ) No. 1052/2023
Rajdeepika Sisodiya D/o Shri Bhupendra Singh Sisodiya, Aged About
36 Years, R/o Village Bankora, Post Bankora, Tehsil Aspur, District
Dungarpur, Rajasthan.
                                                                        ----Appellant
                                      Versus
1.       State Of Rajasthan, Through Principal Secretary, Department
         Of Education, Government Of Rajasthan, Secretariat, Jaipur.

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2.       District Education Officer, (Head Quarters), Dungarpur.


3.       The Chairman, Rajasthan Staff Selection Board, Jaipur.

                                                                    ----Respondents

              D.B. Special Appeal (Writ) No. 1086/2023
Kuldeep Singh Sisodiya S/o Shri Lal Singh Sisodiya, Aged About 34
Years, R/o Village Mandwa, Khapeda, Post Khaparda, Tehsil Dawra,
District Dungarpur, Rajasthan.
                                                                       ----Appellant
                                     Versus
1.       State Of Rajasthan, Through Principal Secretary, Department
         Of Education, Government Of Rajasthan, Secretariat Jaipur.


2.       The Secretary, Department Of Personnel, Government Of
         Rajasthan, Secretariat, Jaipur.


3.       District Education Officer (Head Quarters), Dungarpur.


4.       The Chairman, Rajasthan Staff Selection Board, Jaipur.

                                                                    ----Respondents

               D.B. Special Appeal (Writ) No. 35/2024
Manisha Tamboli D/o Shri Gopal Tamboli, Aged About 27 Years, R/o
Behind Bhumi Vikas Bank, Shastri Colony, Dungarpur, Rajastahn.

                                                                       ----Appellant

                                     Versus
1.       State Of Rajasthan, Through Principal Secretary, Department
         Of Education, Government Of Rajasthan, Secretariat, Jaipur.


2.       District Education Officer, (Head Quarters), Dungarpur.


3.       The Chairman, Rajasthan Staff Selection Board, Jaipur


                                                                    ----Respondents


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               D.B. Special Appeal (Writ) No. 86/2024
Chirag Kumar Sharma S/o Shri Laxman Lal Sharma, Aged About 38
Years, R/o 192, Lalita Bhawan, Village Post Bhiluda, Tehsil Sangwara,
District Dungarpur.
                                                                            ----Appellant
                                          Versus
1.       State Of Rajasthan, Through Principal Secretary, Department
         Of Education, Government Of Rajasthan, Secretariat, Jaipur.


2.       District Education Officer (Head Quarters), Dungarpur.
3.       The Chairman, Rajasthan Staff Selection Board, Jaipur.

                                                                         ----Respondents

               D.B. Special Appeal (Writ) No. 91/2024
1.       Chandralekha Sevak D/o Shri Ganpat Lal, Aged About 26
         Years,     R/o      Village     And      Post      Dewla,       Dhatala,   District
         Dungarpur, Rajasthan.


2.       Harshad Patidar S/o Shri Devi Lal Patidar, Aged About 25
         Years, R/o Village Selota, Post Bhiluda, Tehsil Sagwara,
         District Dungarpur, (Raj.)
                                                                           ----Appellants
                                          Versus
1.       State Of Rajasthan, Through Is Secretary, Gramin Vikas And
         Panchayatiraj Department, Government Secretariat, Jaipur,
         Rajasthan.


2.       The Secretary, Rajasthan Staff Selection Board, Durgapura,
         Jaipur, Rajasthan.


3.       The Director, Elementary Education, Bikaner, Rajasthan.
4.       The District Education Officer, Elementary Education, Udaipur,
         Rajasthan.


5.       The      District     Education         Officer,       Elementary     Education,
         Banswara, Rajasthan.

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6.       The      District     Education         Officer,       Elementary     Education,
         Dungarpur, Rajasthan.


7.       Chetan Patidar S/o Shri Govind Patidar, Aged About 23 Years,
         R/o Pindawal, Tehsil Sabla, District Dungarpur, (Raj.)


8.       Arjun Kumar S/o Shri Ratana Ram, Aged About 26 Years, R/o
         Panchayat Bhawan Ke Pichhe, Village Lundara, Tehsil Bali,
         District Pali, (Raj.)


9.       Piyush Patel S/o Shri Nathji Patel, Aged About 26 Years, R/o
         Village And Post Balawara, Tehsil Bagidora, District Banswara,
         (Raj.)


10.      Kratika Mali D/o Shri Omprakash Mali, Aged About 27 Years,
         R/o Street No.05, Subhash Nagar, College Road, Banswara
         (Raj.)


11.      Bhavesh Kalal S/o Shri Narayan Lal Kalal, Aged About 21
         Years, R/o Village And Post Doongar, Tehsil Ghatol, District
         Banswara (Raj.)
12.      Kapil Patidar S/o Shri Dhanji Patidar, Aged About 22 Years, R/
         o Daduka, Tehsil Gadi, District Banswara (Raj.)


13.      Balwant Singh Merawat S/o Shri Sadiya, Aged About 41
         Years, R/o Village And Post Rathdhanraj, Tehsil Sajjangarh,
         District Banswara (Raj.)
                                                                         ----Respondents
               D.B. Special Appeal (Writ) No. 107/2024
Rahul Lohar S/o Shri Devi Lal Lohar, Aged About 24 Years, R/o
Village Post Poliyali, Tehsil Jhadol, District Udaipur, Rajasthan.

                                                                            ----Appellant

                                          Versus
1.       State Of Rajasthan, Through Principal Secretary, Department
         Of Education, Government Of Rajasthan, Secretariat, Jaipur.




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2.       District Education Officer (Head Quarters), Udaipur.


3.       The Chairman, Rajasthan Staff Selection Board, Jaipur.

                                                                      ----Respondents

                D.B. Special Appeal (Writ) No. 116/2024
Deepu Kunwar Shaktawat D/o Shri Vijendra Singh, Aged About 33
Years,    R/o    Vpo    Gamda,     Bramaniya,          Tehsil        Sangwara,   District
Dungarpur.
                                                                         ----Appellant
                                      Versus
1.       State Of Rajasthan, Through Principal Secretary, Department
         Of Education, Government Of Rajasthan, Secretariat, Jaipur.


2.       District Education Officer, (Head Quarters), Dungarpur.


3.       The Chairman, Rajasthan Staff Selection Board, Jaipur.

                                                                      ----Respondents

                D.B. Special Appeal (Writ) No. 246/2024
Jignesh Prajapat S/o Shri Ramesh Chandra Prajapat, Aged About 22
Years, R/o Village Post Kargachiya, Banswara, Rajasthan.
                                                                         ----Appellant
                                      Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Education, Government Of Rajasthan, Secretariate, Jaipur.
2.       The Secretary, Department Of Panchayatiraj, Government Of
         Rajasthan, Secretariat, Jaipur.


3.       The     Director,   Directorate,         Primary        Education,      Bikaner,
         Rajasthan.


4.       The Secretary, Rajasthan Staff Selection Board, Jaipur,
         Rajasthan


5.       The Chairman, Rajasthan Staff Selection Board, Jaipur,
         Rajasthan.



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6.       The     Chief    Executive           Officer,      Zila    Parishad,   Banswara,
         Rajasthan.


7.       Chief District Education Officer (Headquarter), Banswara,
         Rajasthan.
                                                                          ----Respondents
               D.B. Special Appeal (Writ) No. 253/2024
Prafulla Kumar S/o Nathu Lal Teli, Aged About 39 Years, R/o Village
Bardiya, Post Bardiya, Tehsil And District Pratapgarh, Rajasthan.

                                                                             ----Appellant

                                             Versus
1.       State    Of     Rajasthan,          Through       Secretary       Department    Of
         Secondary Education, Secretariat, Jaipur, Rajasthan.


2.       The     Secretary,          Rural    Development           And    Panchayati   Raj
         Department, Government Of Rajasthan, Jaipur.


3.       Director, Elementary Education, Bikaner, Rajasthan.


4.       The District Education Officer, Pratapgarh.


5.       Rajasthan Staff Selection Board, Jaipur, Through Its Chairman
         Premises        Of      State        Agriculture          Management     Institute
         Durgapura, Jaipur, Rajasthan.
                                                                          ----Respondents



For Appellant(s)                 :     Mr. Lokesh Mathur Advocate,
                                       Mr. Prakash Kumar Advocate &
                                       Mr. Hemant Singh Solanki Advocate.
For Respondent(s)                :     Mr. Deepak Chandak, Assistant to
                                       Additional Advocate General.
                                       Mr. B.L. Bhati, Additional Advocate
                                       General with
                                       Ms. Sonal Parihar Advocate.
                                       Mr. Priyanshu Gopa Advocate for
                                       Mr. Vinit Sanadhya Advocate.
                                       Ms. Nandipna Gehlot Advocate for
                                       Mr. Manish Patel Advocate.



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         HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA
                      HON'BLE MR. JUSTICE MUNNURI LAXMAN
Reportable                           Judgment

    Pronounced on 26/05/2025
    (Per Hon'ble the Chief Justice):

1. This order shall govern disposal of all the appeals heard

analogously, as the issues involved for consideration and adjudication

are common.

2. For brevity and convenience, the facts stated in S.B. Civil Writ

Petition No.14881/2023, Deepika Kunwar Chundawat Versus State of

Rajasthan & Others are being referred to.

3. Rajasthan Staff Selection Board (hereinafter referred to as

'RSSB') invited online applications from eligible candidates vide

Advertisement dated 16.12.2022 for the purpose of recruitment to the

post of Teacher. Amongst other criteria of eligibility, a candidate was

required to obtain minimum qualifying percentage in Rajasthan

Teachers Eligibility Test (hereinafter referred to as 'REET'). On the

basis of an earlier order issued by the Government on 16.12.2020, the

minimum qualifying percentage of different categories was different

and shown in the form of a table in the Advertisement dated

16.12.2022. For categories of Scheduled Castes (SC), Other Backward

Classes (OBC), Most Backward Classes (MBC) and Economically

Weaker Section (EWS), the minimum qualifying percentage in REET

was 55%. Irrespective of whether a candidate is resident of Tribal Sub-

Plan (for short 'TSP')/Non Tribal Sub-Plan (for short 'Non TSP') area,

on the basis of the marks obtained in the written examination, merit of

the candidate was determined. The grievance of the appellant and the

other appellants in other cases was that though they had secured

[2024:RJ-JD:53225-DB] (8 of 44) [SAW-31/2024]

higher marks in the REET examination, their candidature was not

considered against the general category posts even though they had

secured marks more than the cut off marks prescribed for general

category. Being aggrieved, petitions were filed.

4. The grievance, as ventilated through the petitions were that the

appellants having secured higher marks in the examination, as

compared to general category candidates, their candidature was

required to be taken into consideration for general category posts by

applying the migration rule and their candidature could not be denied

on the ground of non-availability of the OBC category posts in TSP

area. Further grievance ventilated was that rejection of petitioners'

candidature on the ground that in the eligibility examination (REET),

they could not secure 60% marks, but they were declared having

passed in REET examination with relaxed criteria applicable to reserve

category upon obtaining 55% marks, was also illegal and could not be

made a ground to deny migration. Therefore, the case of the

petitioners was that irrespective of whether they were declared eligible

in REET examination with relaxed criteria, as they had not taken any

benefit of relaxation in the recruitment process, benefit of migration

could not be denied and they were entitled to be considered for

appointment against the general category posts, as the cut off fixed

for general category candidates was lower than the marks obtained by

the appellants.

5. The stand taken by the respondents in the writ petition was that

even though the petitioners have not taken the benefit of relaxation in

the recruitment process as such after issuance of advertisement,

nevertheless, they obtained eligibility criteria on relaxed standards.

Therefore, where eligibility criteria for appearing in the examination

[2024:RJ-JD:53225-DB] (9 of 44) [SAW-31/2024]

has been acquired on relaxed criteria by the candidates belonging to

reserve category, they cannot be allowed migration against general

category posts only on the basis that they had secured higher marks in

the selection process.

6. The learned Single Judge, after considering the aforesaid issue,

arrived at a conclusion that as relaxation was provided category wise

in the matter of acquiring eligibility criteria, therefore, the petitioners,

who entered the process of selection on the basis of eligibility

qualification test on relaxed criteria, could not claim migration on the

basis that they had secured marks more than the general category.

7. Aggrieved by the order of learned Single Judge, these appeals

have been filed.

8. Learned counsel appearing for the appellants/unsuccessful writ

petitioners has argued that in view of plethora of decisions of the

Hon'ble Supreme Court in the cases of Deepa E.V. Versus Union of

India & Others, 2017 (12) Supreme Court Cases 680, Jitendra

Kumar Singh & Others Versus State of U.P. & Others, AIR 2010

SC 1851, Gaurav Pradhan & Others Versus State of Rajasthan &

Others, (2018) 11 Supreme Court Cases 352, Vikas Sankhala &

Others Versus Vikas Kumar Agarwal & Others, (2017) 1

Supreme Court Cases 350, The Regional Manager and Another

Versus Pawan Kumar Dubey, (1976) 3 Supreme Court Cases

334 & Union of India and Others Versus Dhanwanti Devi and

Others, (1996) 6 Supreme Court Cases 44, the migration rule will

cease to operate only in those cases where a candidate belonging to

reserve category has taken benefit of any relaxation/concession in the

recruitment process and not otherwise. It is further submitted that the

terms and conditions of the advertisement or the governing rules and

[2024:RJ-JD:53225-DB] (10 of 44) [SAW-31/2024]

regulations nowhere prescribed that if a general category candidate

has obtained eligibility qualification on relaxed standards, he/she

would not be considered against general category posts. According to

the learned counsel for the appellants, qualifying examination to

acquire eligibility criteria do not form part of the selection

process/recruitment process, as the same begins with the issuance of

advertisement. The eligibility test (REET) is conducted separately and

is unconnected with the process of recruitment. A candidate, who

appears in the eligibility test (REET), does not necessarily enter into

recruitment process for appointment to the post of Teacher in various

courses. It is open for him/her to apply or not to apply for recruitment

on the post of Teacher. Therefore, by no stretch of imagination, REET

eligibility qualification could be treated as part of recruitment process.

9. Further submission of learned counsel for the

appellants/unsuccessful writ petitioners is that there is no express

provision contained in the advertisement that qualification of eligibility

with relaxed standards would dis-entitle the reserved category

candidate to seek consideration of his/her candidature against general

category post even if in the recruitment process, he/she has secured

marks more than the cut off marks of the general category candidate.

Prescription in Clause 8.2 of the advertisement only means that

relaxation, if any, taken in the process of recruitment like fee

relaxation or age or any other kind of relaxation while submitting

application form and participating in the process of selection would dis-

entitle a candidate belonging to reserve category to take the benefit of

migration on the basis of the secured marks higher than the cut off

marks of the general category candidate.

[2024:RJ-JD:53225-DB] (11 of 44) [SAW-31/2024]

10. Per-contra, learned counsel for the respondents would submit

that a candidate, in order to become eligible to participate in the

process of selection for appointment to the post of Teacher, is required

to be possessed of certain eligibility qualifications and one of the

eligibility qualification is of the candidate having passed REET. Learned

counsel would further submit that unless the candidate has passed

REET, he/she would not be eligible to compete for the post. It is

further submitted that for the purposes of acquiring REET eligibility,

minimum qualifying marks for general and reserved category

candidates have been separately prescribed. The appellants are those,

who were allowed to clear REET exam on relaxed criteria and not on

the same standards, as general candidates. Therefore, it is contended,

the very entry of the appellants in the process of recruitment is on the

basis of they having acquired eligibility qualification on relaxed criteria.

Therefore, once they have taken the benefit of relaxation, they cannot

claim benefit of rule of migration on the ground that though they

belong to reserve category of OBC (NCL), they, having secured marks

higher than the cut off marks of general category, should be allowed to

be migrated and considered against general category posts. Learned

counsel would further submit that Clause 8.2 of the advertisement is

required to be construed and interpreted in a rational manner. The

advertisement intended to deny benefit of migration and consideration

of reserved category candidates against general category posts,

thereby denying benefit of migration, once they have taken benefit of

any relaxation, as stated in the terms of advertisement, which were

quite clear and did not suffer from any ambiguity. The appellants even

before participation in the process of selection fully knew that terms of

advertisement, as contained in Clause 8.2 thereof, would not entitle

[2024:RJ-JD:53225-DB] (12 of 44) [SAW-31/2024]

them to be considered against general category posts, but their

candidature would be confined only to posts earmarked for their

respective reserved category.

11. Learned counsel for the respondents would further submit that if

a candidate, who belongs to reserve category and has cleared REET

examination on relaxed criteria prescribed for reserve category

candidates, is allowed benefit of migration, that would amount to

treating him/her eligible on the stringent criteria of selection in REET.

The REET eligibility qualification is intrinsically linked with the policy of

recruitment to the post of Teacher and the eligibility is essentially for

appointment to the post of Teacher. The REET eligibility is obtained

only to become eligible for recruitment to the post of Teacher.

Therefore, it has to be treated as part of recruitment process even

though such eligibility is acquired prior to issuance of advertisement.

There is no challenge led to the validity of Clause 8.2 of the

advertisement and the appellants, having participated in the process of

selection, are debarred from questioning the scheme/policy of

migration, as contained in Clause 8.2 of the advertisement.

12. Further submission of learned counsel for the respondents is that

the decision of the Hon'ble Supreme Court in the case of Vikas

Sankhala & Others Versus Vikas Kumar Agarwal & Others

(Supra) will not come to the aid of the appellants, as on facts, that

was a case based on the then the existing policy/circular dated

11.05.2011, which has subsequently been substituted by reservation

policy/circular dated 26.07.2017, which was framed in compliance of

the directions of the Hon'ble Supreme Court in the case of Deepa E.V.

Versus Union of India & Others (Supra) that those candidates,

who had taken benefit of relaxation, will not be allowed benefit of

[2024:RJ-JD:53225-DB] (13 of 44) [SAW-31/2024]

migration against general category posts only on the basis that they

have acquired marks higher than the cut off marks of the general

category candidates. Learned counsel would submit that the present

case is squarely covered by the ratio laid down by the Hon'ble

Supreme Court in the case of Deepa E.V. Versus Union of India &

Others (Supra) and Government (NCT of Delhi) & Others

Versus Pradeep Kumar & Others, 2019 (10) Supreme Court

Cases 120. Lastly, learned counsel for the respondents would submit

that even if there is any conflict in the views taken in the cases of

Vikas Sankhala & Others Versus Vikas Kumar Agarwal & Others

(Supra) & Government (NCT of Delhi) & Others Versus Pradeep

Kumar & Others (Supra), the decision in the case of Government

(NCT of Delhi) & Others Versus Pradeep Kumar & Others

(Supra) would prevail and will have to be applied as binding

precedent, as that was rendered by three Judges Bench. Learned

counsel would also submit that once judgment in the case of Vikas

Sankhala & Others Versus Vikas Kumar Agarwal & Others

(Supra) has been considered, explained and distinguished in the case

of Pradeep Kumar & Others (Supra), that has to be understood in

the manner explained and not otherwise. He also placed reliance upon

the decisions of the Hon'ble Supreme Court in the cases of Chandra

Prakash and Others Versus State of U.P. and Others, AIR 2002

SC 1652, Niravkumar Dilipbhai Makwana Versus Gujarat Public

Service Commission and Others, (2019) 7 Supreme Court Cases

383 & Government (NCT of Delhi) and Others Versus Pradeep

Kumar and Others (Supra).

[2024:RJ-JD:53225-DB] (14 of 44) [SAW-31/2024]

13. We have heard learned counsel for the parties, perused the

record and also given our anxious consideration to submissions made

by the learned counsel for the parties.

14. The recruitment-in-question was initiated by issuance of an

advertisement dated 16.12.2022 issued by RSSB, Jaipur, inviting

applications for appointment to the post of Upper Primary School

Teacher (General/Special Education) (Leval-2, Class 6 to 8). According

to the said advertisement, the recruitment was to be governed by the

provisions contained in Rajasthan Panchayati Raj Rules, 1996 and

Rajasthan Scheduled Area Subordinate, Ministerial and Class IV

Service (Recruitment and Other Conditions of Service) Rules, 2014.

15. Provisions contained in Rule 266 of the Rajasthan Panchayati Raj

Rules, 1996, as amended from time to time, clearly provide that for

the purposes of appointment to the post, which were advertised under

advertisement, amongst other qualifications, the candidate must have

passed REET or Rajasthan Teacher Eligibility Test (hereinafter referred

to as 'RTET'). It is not in dispute that requirement of a candidate

having passed REET, is one of the eligibility criteria and qualification for

appointment to the post advertised by the Respondent No.3-RSSB. It

is also not in dispute that different minimum qualifying percentage of

marks were prescribed for general and reserved category candidates.

While for general category candidates, the minimum qualifying marks

to pass REET is 60%, for candidates belonging to reserve category of

OBC (NCL), minimum qualifying marks to pass REET is 55%. Detailed

provisions in this regard are not being referred to as this has been an

admitted position on record.

16. Apart from this, the admitted position on record regarding

minimum qualifying percentage to clear REET has been differently

[2024:RJ-JD:53225-DB] (15 of 44) [SAW-31/2024]

prescribed for General, Scheduled Castes, Scheduled Tribes and other

categories of reserved classes. Both for TSP as well as Non-TSP area,

while minimum qualifying percentage for clearing REET for

general/unreserved class is 60%, for SC, OBC, MBC and

EWS categories, minimum qualifying percentage for both TSP and Non-

TSP is 55%. This is quite clear from the advertisement itself. The

terms and conditions of the advertisement also require a candidate to

indicate his preference district wise of TSP as well as Non-TSP area.

Clause 8 being relevant in the present case is reproduced herein

below:

^^8 dkfeZd ¼d&2½ foHkkx ds ifji= fnukad 26-07-2017 ds vuqlkj lkekU; Js.kh ds inksa ds fo#) p;u gsrq vkjf{kr oxZ ¼vuqlwfpr tkfr@vuqlwfpr tutkfr@vU; fiNM+k oxZ@vfr fiNM+k oxZ½ ds dsoy os gh vkosnd ik= gksaxs ftUgksaus "kqYd ds vfrfjDr vkjf{kr Js.kh ds fy, ns; fdlh vU; fj;k;r dk ykHk ugha mBk;k gSA^^

A bare reading of the aforesaid condition of advertisement clearly

provides that only those candidates belonging to the reserved category

of ST, SC, OBC & MBC would be entitled to be selected against general

category posts, who have not taken benefit of any other relaxation

provided for reserved category candidates, except fee. This condition

has been incorporated in the advertisement in accordance with the

reservation policy/circular dated 26.07.2017. The said circular reads as

below:

Government of Rajasthan Department of Personnel (A-Gr. II)

No.F. 7(1)DOP/A-II/99 Jaipur, dated 26 Jul 2017

1. All Additional Chief Secretaries/ Principal Secretaries/Secretaries/ Special Secretaries to Government.

2. All Heads of Departments (including Divisional Commissioners and

[2024:RJ-JD:53225-DB] (16 of 44) [SAW-31/2024]

Distt. Collectors).

Circular

Subject-Treatment to be given to the candidates belonging to the SC/ST/BC who are selected against unreserved category vacancies on the basis of their merit.

In supersession of this department's circular even number dated 04.03.2014 on the above-mentioned subject, the matter has been examined in consultation with the Law Department in the light of judgment passed by the Hon'ble Supreme Court in Civil Appeal No.3609 of 2012- Deepa E.V. V/s Union of India and Ors. Dated 06.04.2017, following instructions are hereby issued for the guidance of all Appointing Authorities:-

(a) If a candidate belonging to SC/ST/BC has not availed of any of the special concessions such as in age-limit, marks, physical fitness etc. In the recruitment process, which are available to the candidates belonging to these categories, except the concession of fees, and he secures more marks than the marks obtained by the last UR category candidate who is selected, such a candidate belonging to the SC/ST/BC shall be counted against the UR category vacancies and not the vacancies reserved for the SC/ST/ BC, as the case may be.

(b) If any SC/ST candidate gets selected against the UR category vacancies on the basis of his merit without availing of any of the special concessions which are available to the candidates belonging to these categories, except the concessions of fees, such a SC/ST candidate will be treated as a SC/ST candidate, as the case may be, for all further services matters, including further promotions, and all the benefits which are admissible to the other SC/ST persons under the various service rules/government instructions shall be admissible to them.

(c) The SC/ST/BC category candidates who get selected against UR category vacancies on the basis of their merit without availing of any of the special concessions which are available to the candidates belonging to these categories, except the concession of fees, will not be counted against the posts reserved for these categories when it comes to the question of determining the total number of posts occupied by the candidates of these categories in the particular post/cadre.

All the Appointing Authorities are requested to ensure compliance of the above mentioned instructions. Cases disposed of before above instructions shall not be re-opened.

Sd/-

(Bhaskar A. Sawant)

[2024:RJ-JD:53225-DB] (17 of 44) [SAW-31/2024]

17. The above Circular was in force on the date of issuance of the

advertisement. No other circular, superseding circular dated

26.07.2017, has been brought on record by any of the parties much

less any foundational fact stated in the respective pleadings that on

the date of issuance of advertisement, any other circular, laying down

policy of reservation, was in force and applicable.

A perusal of the aforesaid circular clearly states that the circular

has been issued in supersession of previous circular. Moreover, what is

important to note is that the circular was issued in order to implement

the judgment of the Hon'ble Supreme Court in the case of Deepa E.V.

Versus Union of India & Others (Supra). Clause 8 thereof provides

that if a candidate belonging to SC/ST/BC has not availed of any of the

special concessions such as age limit, marks, physical fitness etc. in

the recruitment process, which are available to the candidates

belonging to these categories, except the concession of fees, and

he/she secures more marks than the marks obtained by the last

unreserved category candidate who is selected, such a candidate

belonging to the SC/ST/BC shall be counted against the unreserved

category vacancies and not the vacancies reserved for the SC/ST/BC,

as the case may be. The aforesaid circular had to be issued in

compliance of the directions of the Hon'ble Supreme Court in the case

of Deepa E.V. Versus Union of India & Others (Supra). Moreover,

the circular clearly provides that a candidate belonging to reserve

category would not be entitled to be counted against the unreserved

category vacancies if he has taken any relaxation in the recruitment

process. Therefore, under the Rule of migration, the benefit of

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migration would not be extended where any relaxation has been

availed in the recruitment process. In other words, the restriction is

only with reference to availing relaxation in the recruitment process

and not otherwise. Thus, if we go by the contents of the circular,

restriction on migration is only in the event of availing relaxation in the

recruitment process. By necessary implication, therefore, in the

absence of there being anything contained either governing rules or in

the circular, any benefit which has been availed by a reserved category

candidate in acquiring eligibility qualification, that may not be covered

under the mischief of the migration rule stated in circular dated

26.07.2017. There may be cases where a reserve category candidate

may have been declared pass in various eligibility qualifications much

before commencement of the recruitment process. There may be

cases where, under the policy of the academic examinations, a reserve

category candidate may be declared pass on relaxed criteria different

from the criteria provided for general category candidates. Professional

examination like REET or any other kind of professional examination

may also be passed by the reserved category candidates on relaxed

criteria different from that prescribed for the general category

candidate. For instance, in the present case, a candidate of reserved

category in order to pass REET is required to obtain 55% of minimum

qualifying percentage whereas, a general category candidate in order

to pass REET has to secure minimum 60% of the marks. True it is that

unless the candidate has passed REET or RTET test, he/she would not

be eligible to be appointed to the post of Teacher, as in the present

case, it cannot be held that acquisition of eligibility qualification and

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criteria to enter the process of selection forms integral part of the

recruitment process.

18. What is to be seen in the present case is as to what is the

reservation policy and the rule of migration and how it will apply. In

the present case, the policy promulgated vide circular dated

26.06.2017 is that those who availed benefit of relaxation in the

recruitment process will not be entitled to be considered against

general category posts. Therefore, on the face of the aforesaid

policy/circular of reservation and rule of migration, if a candidate has

obtained eligibility qualification prior to commencement of the process

of selection, the policy/circular dated 26.07.2017 does not dis-entitle

him/her to get the benefit of rule of migration in case marks obtained

by him/her are higher than the marks obtained by the last general

category candidate. The provisions relating to reservation and rule of

migration have to be strictly construed and its application cannot be

either extended or restricted by implication. The restricting clause

contained in the migration policy cannot be allowed to be extended,

nor has been extended either under the circular or any of the terms

and conditions of the advertisement, particularly clause 8 of the

advertisement, as referred to herein above.

19. It is not under the governing rules or under the advertisement

that a special concession/relaxation has been provided for reserved

category candidates for the purposes of treating them as REET pass

and but for that they could not be treated as REET pass. As would be

clear from the advertisement itself, the candidates belonging to

reserve category are treated as REET pass on they having obtained

minimum 55% of marks on the basis of an earlier order dated

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16.12.2020 of the Government. Therefore, even though it has been

mentioned in the advertisement, the relaxation has not been provided

under the advertisement, but the status of REET pass is acquired by a

candidate belonging to reserve category on the basis of Government

order dated 16.12.2020 and not by virtue of terms and conditions of

advertisement. Thus, a candidate belonging to reserve category

acquires eligibility criteria of REET pass not granted under the terms

and conditions of the advertisement but on the basis of Government

circular dated 16.12.2020, therefore, it cannot be said that the

candidate belonging to reserve category, who has passed REET on

relaxed criteria, has taken benefit of any relaxation in the recruitment

process.

20. Learned counsel for the parties have relied upon various

decisions including decision rendered in the case of Deepa E.V.

Versus Union of India & Others (Supra), which was made a basis

to frame migration rule by issuance of circular dated 26.07.2017.

21. Detailed submissions made by the learned counsel for the parties

with reference to the decisions dealing with the different circumstances

and application of migration rules, depending upon applicable rules,

policies and terms and conditions of the advertisement, needs to be

considered to find out answer to decide the issue which arise for

consideration in the present cases. At times, during the course of

submissions, learned counsel for the parties have argued that the

decisions cited by the other side, on facts and application of law to the

given facts, have to be applied as precedent law, based upon ratio

decidendi in each case. At times, submissions were made to the extent

that appears to be conflict in the views. Therefore, it will be profitable

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to first deal with broad principles governing the law precedent and as

to what constitutes ratio decidendi of a case, in an endeavor by us to

arrive at just and proper conclusion.

22. In one of the earlier decisions of the Hon'ble Supreme Court in

the case of The Regional Manager and Another Versus Pawan

Kumar Dubey (Supra), it was highlighted that it is the rule deducible

from the application of law to the facts and circumstances of a case

which constitutes its ratio decidendi and not some conclusion based

upon facts which may appear to be similar. It was also noted that one

additional or different fact can make a world of difference between

conclusions in two cases even when the same principles are applied in

each case to similar facts. It was propounded thus:-

"7. We think that the principles involved in applying Article 311(2) having been sufficiently explained in Shamsher Singh's case it should no longer be possible to urge that Sughar Singh's case could give rise to some misapprehension of the law. Indeed, we do not think that the principles of law declared and applied so often have really changed. But, the application of the same law to the differing circumstances and facts of various cases which have come up to this Court could create the impression sometimes that there is some conflict between different decisions of this Court. Even where there appears to be some conflict, it would, we think, vanish when the ratio decidendi of each case is correctly understood. It is the rule deducible from the application of law to the facts and circumstances of a case which constitutes its ratio decidendi and not some conclusion based upon facts which may appear to be similar. One additional or different fact can make a world of difference between conclusions in two cases even when the same principles are applied in each case to similar facts.

23. In another decision of the Hon'ble Supreme Court in the case of

Union of India and Others Versus Dhanwanti Devi and Others

(Supra), the law of binding precedent was explained in following

manner :-

"9. Before adverting to and considering whither solatium and interest would be payable under the Act, at the outset, we will

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dispose of the objection raised by Shri Vaidyanathan that Hari Kishan Khosla's case is not a binding precedent nor does it operate as ratio decidendi to be followed as a precedent and per se per incuriam. It is not everything said by a Judge while giving judgment that constitutes a precedent. The only thing in a Judge's decision binding a party is the principle upon which the case is decided and for this reason it is important to analyse a decision and isolate from it the ratio decidendi. According to the well-settled theory of precedents, every decision contain three basic postulates-(i) findings of material facts, direct and inferential. An inferential finding of facts is the inference which the Judge draws from the direct, or perceptible facts; (ii) statements of the principles of law applicable to the legal problems disclosed by the facts; and (iii) judgment based on the combined effect of the above. A decision is only an authority for what it actually decides. What is of the essence in a decision is its ratio and not every observation found therein not what logically follows from the various observations made in the judgment. Every judgment must be read as applicable to the particular facts proved, or assumed to be proved, since the generality of the expressions which may be found there is not intended to be exposition of the whole law, but governed and qualified by the particular facts of the case in which such expressions are to be found. It would, therefore, be not profitable to extract a sentence here and there from the judgment and to build upon it because the essence of the decision is its ratio and not every observation found therein. The enunciation of the reason or principle on which a question before a court has been decided is alone binding as a precedent. The concrete decision along is binding between the parties to it, but it is the abstract ratio decidendi, ascertained on a consideration of the judgment in relation to the subject-matter of the decision, which alone has the force of law and which, when it is clear what it was, is binding. It is only the principle laid down in the judgment that is binding law under Article 141 of the Constitution. A deliberate judicial decision arrived at after hearing an argument on a question which arises in the case or is put in issue may constitute a precedent, no matter for what reason, and the precedent by long recognition may mature into rule of stare decisis. It is the rule deductible from the application of law to the facts and circumstances of the case which constitutes its ratio decidendi.

10. Therefore, in order to understand and appreciate the binding force of a decision is always necessary to see what were the facts in the case in which the decision was given and what was the point which had to be decided. No judgment can be read as if it is a statute. A word or a clause or a sentence in the judgment cannot be regarded as a full exposition of law. Law cannot afford to be static and therefore, Judges are to employ an intelligent in the use of precedents....."

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24. In yet another decision of the Hon'ble Supreme Court in the case

of Chandra Prakash and Others Versus State of U.P. and Others

(Supra), the approach required to be adopted was explained thus:-

"13. Even though the writ petitions themselves have been referred to this larger Bench for final disposal, we are of the opinion that we should initially decide the question as to the existence of conflict between the judgments of the 3-Judge Bench and the 2-Judge Bench, and the effect of such conflict, if any, and then decide whether the writ petitions should be finally decided by this Bench or not. In that view of the matter, we have heard learned counsel appearing for the parties to the limited extent of finding out whether there is any conflict between the judgment of 2-Judge Bench and that of 3-Judge Bench and if so, what is the effect of judgments dated 23-3-1995 and 26-7-1996 of the 2-Judge Bench."

Having said that, the principles with regard to the binding

precedent in the case of a conflict of view as between smaller and

larger Benches was also explained as below:-

"21. In the case of Union of India v. Raghubir Singh (supra), a 5-Judge Bench of this Court speaking through Pathak, CJ., held that pronouncement of a law by a Division Bench of this Court is binding on another Division Bench of the same or smaller number of Judges. The judgment further states that in order that such decision be binding, it is not necessary that it should be a decision rendered by the Full Court or a Constitution Bench of the Court. To avoid a repetition of the discussion on this subject, we think it appropriate to reproduce the following paragraph of that judgment which reads as follows:

"What then should be the position in regard to the effect of the law pronounced by a Division Bench in relation to a case realising the same point subsequently before a Division Bench of a smaller number of Judges? There is no constitutional or statutory prescription in the matter, and the point is governed entirely by the practice in India of the courts sanctified by repeated affirmation over a century of time. It cannot be doubted that in order to promote consistency and certainty in the law laid down by a superior Court, the ideal condition would be that the entire Court should sit in all cases to decide questions of law, and for that reason the Supreme Court of the United States does so. But having regard to the volume of work demanding the attention of the Court, it has been found necessary in India as a general rule of practice and convenience that the Court should sit in Divisions, each Division being constituted of Judges whose number may be determined by the exigencies of judicial need, by the nature of the case including

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any statutory mandate relative thereto, and by such other consideration which the Chief Justice, in whom such authority devolves by convention, may find most appropriate. It is in order to guard against the possibility of inconsistent decisions on points of law by different Division Benches that the rule has been evolved, in order to promote consistency and certainty in the development of the law and its contemporary status, that the statement of the law by a Division Bench is considered binding on a Division Bench of the same or lesser number of Judges......

23. A careful perusal of the above judgments shows that this Court took note of the hierarchical character of the judicial system in India. It also held that it is of paramount importance that the law declared by this Court should be certain, clear and consistent. As stated in the above judgments, it is of common knowledge that most of the decisions of this Court are of significance not merely because they constitute an adjudication on the rights of the parties and resolve the disputes between them but also because in doing so they embody a declaration of law operating as a binding principle in future cases. The doctrine of binding precedent is of utmost importance in the administration of our judicial system. It promotes certainty and consistency in judicial decisions. Judicial consistency promotes confidence in the system, therefore, there is this need for consistency in the enunciation of legal principles in the decisions of this Court. It is in the above context, this Court in the case of Raghubir Singh held that a pronouncement of law by a Division Bench of this Court is binding on a Division Bench of the same or similar number of Judges. It is in furtherance of this enunciation of law, this Court in the latter judgment of Parija (supra) held that-

"But if a Bench of two learned Judges concludes that an earlier judgment of three learned Judges is so very incorrect that in no circumstances can it be followed, the proper course for it to adopt is to refer the matter before it to a Bench of three learned Judges stating out the reasons why it could not agree with the earlier judgment. If, then, the Bench of three learned Judges also comes to the conclusion that the earlier judgment of a Bench of three learned Judges is incorrect, reference to a Bench of five learned Judges is justified.

(Emphasis supplied)"

25. Keeping in forefront the aforesaid principles laid down in plethora

of decisions, we shall now refer to various judgments dealing with the

law of migration.

26. In the case of Jitendra Kumar Singh & Others Versus State

of U.P. & Others (Supra), with reference to the applicable provisions

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and policy with regard to the concession and relaxation and its impact

and effect on limiting rule of migration, it was held as below:-

"72.......

From the above it becomes quite apparent that the relaxation in age- limit is merely to enable the reserved category candidate to compete with the general category candidate, all other things being equal. The State has not treated the relaxation in age and fee as relaxation in the standard for selection, based on the merit of the candidate in the selection test i.e. Main Written Test followed by Interview. Therefore, such relaxations cannot deprive a reserved category candidate of the right to be considered as a general category candidate on the basis of merit in the competitive examination. Sub-section (2) of Section 8 further provides that Government Orders in force on the commencement of the Act in respect of the concessions and relaxations including relaxation in upper age-limit which are not inconsistent with the Act continue to be applicable till they are modified or revoked.

73. The learned counsel for the appellants had submitted that in the present appeals, the issue is only with regard to age relaxation and not to any other concessions. The vires of Section 3 (6) or Section 8 have not been challenged before us. It was only submitted by the learned Sr. Counsel for the appellants-petitioners that age relaxation gives an undue advantage to the candidate belonging to the reserved category. They are more experienced and, therefore, steal a march over General Category candidates whose ages range from 21 to 25 years.

74. It is not disputed before us that relaxation in age is not only given to members of the Scheduled Castes, Scheduled Tribes and OBCs, but also the dependents of Freedom Fighters. Such age relaxation is also given to Ex-servicemen to the extent of service rendered in the Army, plus three years. In fact, the educational qualifications in the case of Ex-servicemen is only intermediate or equivalent whereas for the General category candidates it is graduation. It is also accepted before us that Ex-servicemen compete not only in their own category, but also with the General category candidates. No grievance has been made by any of the appellants/petitioners with regard to the age relaxation granted to the Ex-servicemen. Similarly, the dependents of Freedom Fighters are also free to compete in the General category if they secure more marks than the last candidate in the General category. Therefore, we do not find much substance in the submission of the learned counsel for the appellants that relaxation in age "queers the pitch" in favour of the reserved category at the expense of the General category.

75. In our opinion, the relaxation in age does not in any manner upset the "level playing field". It is not possible to accept the

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submission of the learned counsel for the appellants that relaxation in age or the concession in fee would in any manner be infringement of Article 16 (1) of the Constitution of India. These concessions are provisions pertaining to the eligibility of a candidate to appear in the competitive examination. At the time when the concessions are availed, the open competition has not commenced. It commences when all the candidates who fulfill the eligibility conditions, namely, qualifications, age, preliminary written test and physical test are permitted to sit in the main written examination. With age relaxation and the fee concession, the reserved candidates are merely brought within the zone of consideration, so that they can participate in the open competition on merit. Once the candidate participates in the written examination, it is immaterial as to which category, the candidate belongs. All the candidates to be declared eligible had participated in the Preliminary Test as also in the Physical Test. It is only thereafter that successful candidates have been permitted to participate in the open competition."

On facts, it was held that as the State had not treated as

relaxation and standard for selection, based on merit of the candidate

in the selection test i.e. Main Written Test followed by Interview, such

relaxations cannot deprive a reserved category candidate of the right

to be considered as a general category candidate on the basis of merit

in the competitive examination. The instructions on the basis of which

such conclusion of law was arrived at are as below:-

"72....

"4. If any person belonging to reserved categories is selected on the basis of merits in open competition along with general category candidates, then he will not be adjusted towards reserved category, that is, he shall be deemed to have been adjusted against the unreserved vacancies. It shall be immaterial that he has availed any facility or relaxation (like relaxation in age-limit) available to reserved category."

27. In the case of Deepa E.V. Versus Union of India & Others

(Supra), the limits/restrictions on application of migration rule was

considered in the light of extant provisions contained in the rules and

instructions contained in office memorandum as below:-

"7. On a combined reading of Rule 9 of the Export Inspection Agency (Recruitment) Rules, 1980 and also the proceedings dated 1- 7-1998, we find that there is an express bar for the candidates

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belonging to SC/ST/OBC who have availed relaxation for being considered for General Category candidates.

The decision in the case of Jitendra Kumar Singh & Others

Versus State of U.P. & Others (Supra), was then explained to hold

that the principle laid down in Jitendra Kumar Singh & Others

Versus State of U.P. & Others (Supra) cannot be applied to the

case in hand in view of there being different rule and policy operating

to limit/restrict application of migration rule as below:-

"8. The learned counsel for the appellant mainly relied upon the judgment of this Court in Jitendra Kumar Singh v. State of U.P., which deals with the U.P. Public Services (Reservation for Scheduled Castes, Scheduled Tribes and Other Backward Classes) Act, 1994 and Government order dated 25-3-1994. On a perusal of the above judgment, we find that there is no express bar in the said U.P. Act for the candidates of SC/ST/OBC being considered for the posts under General Category. In such facts and circumstances of the said case, this Court has taken the view that the relaxation granted to the reserved category candidates will operate a level playing field. In the light of the express bar provided under the proceedings dated 1-7-1998 the principle laid down in Jitendra Kumar Singh cannot be applied to the case in hand.

9. The learned senior counsel appearing for the respondents has also drawn our attention to paras 65 and 72 in Jitendra Kumar Singh to contend that principle in Jitendra Kumar Singh is in the context of interpretation of the U.P. Act, 1994 and in the particular factual situation of the said case. Paras 65 and 72, read as under:

"65. In any event the entire issue in the present appeals need not be decided on the general principles of law laid down in various judgments as noticed above. In these matters, we are concerned with the interpretation of the 1994 Act, the Instructions dated 25-3-1994 and the G.O. dated 26-2-1999. The controversy herein centres around the limited issue as to whether an OBC who has applied exercising his option as a reserved category candidate, thus becoming eligible to be considered against a reserved vacancy, can also be considered against an unreserved vacancy if he/she secures more marks than the last candidate in the general category.

* * *

72. Soon after the enforcement of the 1994 Act the Government issued instructions dated 25-3-1994 on the subject of reservation for Scheduled Castes, Scheduled

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Tribes and other backward groups in the Uttar Pradesh Public Services. These instructions, inter alia, provide as under:

"4. If any person belonging to reserved categories is selected on the basis of merits in open competition along with general category candidates, then he will not be adjusted towards reserved category, that is, he shall be deemed to have been adjusted against the unreserved vacancies. It shall be immaterial that he has availed any facility or relaxation (like relaxation in age-limit) available to reserved category."

From the above it becomes quite apparent that the relaxation in age-limit is merely to enable the reserved category candidate to compete with the general category candidate, all other things being equal. The State has not treated the relaxation in age and fee as relaxation in the standard for selection, based on the merit of the candidate in the selection test i.e. Main Written Test followed by Interview. Therefore, such relaxations cannot deprive a reserved category candidate of the right to be considered as a general category candidate on the basis of merit in the competitive examination. Sub-section (2) of Section 8 further provides that Government Orders in force on the commencement of the Act in respect of the concessions and relaxations including relaxation in upper age-limit which are not inconsistent with the Act continue to be applicable till they are modified or revoked."

10. Having regard to the observations in paras 65 and 72, in our view, the principles laid down in Jitendra Kumar Singh cannot be applied to the case in hand. As rightly pointed out by the High Court that judgment in Jitendra Kumar Singh was based on the statutory interpretation of the U.P. Act, 1994 and Government Order dated 25-3-1994 which provides for entirely a different scheme."

Therefore, the two decisions, which on a first look, appeared to

be conflicting in nature, were resolved mainly on the basis that the

applicability of rule of migration for the purposes of considering a

reserved category candidate against general category posts would

essentially depend upon applicable rules and instructions. What,

therefore, can be deduced from reading of the aforesaid judgment is

that the rule of migration would essentially depend upon the applicable

rules and instructions/policy laid down by the Government/Recruiting

Agency.

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28. In a subsequent decision in the case of Vikas Sankhala &

Others Versus Vikas Kumar Agarwal & Others (Supra), the issue

of migration arose for consideration in almost identical circumstances

where the question arising for consideration was whether a candidate

was allowed to participate in the process of selection having been

declared pass on relaxed criteria in the qualifying examination, would

dis-entitle a reserved category candidate to seek benefit of migration

rule. It be noted that the aforesaid case pertain to migration as was

laid down by the State of Rajasthan in the matter of recruitment and in

the background that the candidates of reserved category had obtained

eligibility qualification in Teacher Eligibility Test (hereinafter referred to

as 'TET') and treated as passed on the basis of relaxed criteria, as in

the present case. The factual background was noted as below:-

"9. As is clear from the above, such a TET is to be conducted by the appropriate State Government, i.e. respective State Governments, though in accordance with the guidelines framed by NCTE for this purpose. It may also be mentioned at this stage that passing of the said TET is a mandatory condition without which a candidate is not eligible to participate in the recruitment process for appointment as a teacher. NCTE also formulated the guidelines, which were forwarded by it to the Secretaries/Commissioners of Education of State Government/Union Territories vide its letter dated 11-2-2011. In these guidelines, it was specified that the minimum pass percentage of TET is 60%. At the same time, it enabled the State Governments to give concessions to persons belonging to SC/ST, OBC, differently-abled persons, etc., "in accordance with their extant reservation policy". Para 9 of these guidelines stipulating the aforesaid conditions reads as under:

"9. Qualifying marks. - A person who scores 60% or more in the TET exam will be considered as TET pass. School managements (Government, local bodies, government aided and unaided):

(a) may consider giving concessions to persons belonging to SC/ST, OBC, differently-abled persons, etc., in accordance with their extant reservation policy;

(b) should give weightage to the TET scores in the recruitment process; however, qualifying the TET would not

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confer a right on any person for recruitment/employment as it is only one of the eligibility criteria for appointment."

(emphasis supplied)

In para 9, the extent of percentage to which the relaxation could be granted in the qualifying marks for TET was not stipulated and it was mentioned that the State Governments could give such concessions in accordance with their extant reservation policy.

11. Subsequently, vide Notification dated 29-7-2011, the aforesaid letter dated 11-2-2011 was amended. It, inter alia, prescribed that relaxation up to 5% in the qualifying marks to the candidates belonging to reserved categories could be accorded.

14. As per the aforesaid communication dated 23-3-2011 of the State Government, candidates belonging to SC/ST, OBC, SBC and women belonging to General category were to be given 10% relaxation in pass marks in TET. Thus, those belonging to these categories who secured 50% marks were treated as having qualified TET. They were allowed to appear in the selection process which was undertaken thereafter some time in June 2012 and results thereof were declared in August 2012. Many such persons were found eligible and selected at different districts in the State of Rajasthan. They were given appointment orders and were also issued joining orders."

29. The grievance raised by the general category candidates, who

had filed petition in the Court raising issue identical to the present

cases was noted as below:-

"15. At this stage, many candidates belonging to the General category filed writ petitions in the High Court of Rajasthan challenging their selection on the ground that minimum percentage for passing TET was 60% and, therefore, all those candidates belonging to the reserved categories who secured less than 60% in TET could not be declared as having passed TET and were, therefore, ineligible to participate in the selection process. Ultimately, the learned Single Judge of the High Court decided all these writ petitions vide common judgment dated 6-10-2012 thereby partly allowing the said writ petitions and holding that the order dated 23-3-2011 of the State Government could not be allowed to stand as the relaxation/concession in qualifying marks was not legal or valid. It was also held that as per para 9 of the guidelines contained in letter dated 11-2-2011 issued by the NCTE, concession could be given to persons belonging to SC/ST, OBC, differently-abled persons, etc. only "in accordance with their extant reservation policy" and insofar as the State of Rajasthan is concerned, it could not show any "extant"

reservation policy warranting this concession. The State Government challenged the said decision by filing appeals before the Division Bench. Likewise, persons belonging to reserved categories who had

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been selected and their selection set aside by the learned Single Judge, also preferred appeals. In all, 29 appeals were filed which have been decided by a common judgment dated 2-7-2013 by the Division Bench of the High Court. Though the Division Bench did not agree with some of the reasons given by the learned Single Judge, it dismissed all the appeals by given its own reasons. It is in this backdrop that the State Government as well as the selected candidates belonging to the reserved category have felt aggrieved by the impugned decision making the same subject-matter of the present appeals."

30. In the aforesaid facts and circumstances of the case, particularly

the effect and impact of granting relaxation in acquiring eligibility

criteria of TET pass to reserve category candidates on the rule of

migration was examined with reference to the applicable instructions

and policy with regard to rule of migration as below:-

"19. We may point out at the outset that insofar as issue of concession/relaxation in TET is concerned, it has three facets, viz:

(i) whether relaxation in passing marks for TET was validly given by the State Government in its letter dated 23-3-2011 and all such candidates belonging to the reserved categories can be treated as having passed TET on obtaining marks as per relaxed standards?

(ii) whether no relaxation of any nature could be given by the State Government and, therefore, it was incumbent upon the persons belonging to reserved categories as well to secure 60% marks in TET to treat them as qualifying the said TET?

OR

(ii) relaxation to the extent of 5% was permissible, as provided by NCTE vide its amendment Notification dated 29-7-2011 and, therefore, those who secure 55% or above could be treated as successful in TET?

20. Insofar as General category candidates are concerned, who were the writ petitioners in the High Court, they maintained that minimum qualifying marks were 60% in the absence of any extant reservation policy granting such concession. According to them, the State Government could not produce any such policy before the High Court and even before us and it was accepted that there was no such policy.

21. Insofar as candidates belonging to the reserved categories are concerned, they are divided into two groups. Many of these candidates got 55% and above in TET. They argued that as far as concession given by the State Government as per its decision dated 23-3-2011 is concerned, the same is not warranted and relaxation up

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to 5% only could be given in view of the amendment Notification dated 29-7-2011. On this premise, they want to oust all those candidates who have secured less than 55% marks in TET with the plea that reserved category candidates belonging to their group (those who secured 55% or more marks in TET) be treated as eligible and posts meant for reserved categories be filled up accordingly. It may be mentioned that many candidates in their group are below in merit list drawn after the selection than those reserved category candidates who secured less than 55% marks in TET and, therefore, are not selected. If the other group is excluded from the selection as ineligible, candidates from this group may succeed in getting the berth. So their endeavour is to oust such other group with marks lesser than 55% in TET so that they are able to get in. On the other hand, those candidates from reserved categories who have secured less than 55% marks in TET but are found eligible in terms of relaxation given vide the State Government's decision dated 23-3-2011 and have emerged successful in the selection have taken the position that the said relaxation given by the State Government is valid and legal.

22. We may also pointed out at this stage itself that the State Government has stood by its decision dated 23-3-2011.

23. There is yet another issue which was raised in the High Court by the writ petitioners (candidates belonging to general category) and has been decided by the High Court in their favour. As there is challenge to the findings on that issue as well in these appeals, we would like to spell out the said issue with necessary details.

24. It so happened that many candidates who belonged to reserved category got higher marks than the last candidates from the general category who was selected for the appointment in the said recruitment process. In terms of its various circulars, which we shall refer to at the appropriate stage, such reserved category candidates who emerged more meritorious than the general category candidates were allowed to migrate in general category. Effect thereof was that these candidates though belonging to reserved category occupied the post meant for general category. According to the writ petitioners (respondents herein), it was impermissible as these reserved category candidates got selected after availing certain concessions and, therefore, there was no reason to allow them to shift to general category. The High Court has accepted this plea treating the relaxation in pass marks in TET as concession availed by the reserved category candidates in the selection process."

31. The issues which arose for consideration were noted as below:

"Issues to be decided

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38. The history of events, right upto the decision of the High Court, gives a clear glimpse of the questions of law that need to be determined by this Court. At this juncture, we would like to formulate these issues, as under:

38.1. (i) Whether policy of the State as reflected in its letter dated 23-3-2011 deciding to give relaxation ranging from 10% to 20% in TET marks to different reserved categories as mentioned therein is valid in law?

38.2. (ii) Whether NCTE notification dated 29-7-2011, which amends para 3 of its earlier guidelines/notification dated 11-2-2011, provides 5% relaxation to the reserved category for passing TET? If so, whether it would be applicable to the reserved categories in the State of Rajasthan as well?

38.3. (iii) Whether reserved category candidates, who secured better than general category candidates in recruitment examination, can be denied migration to general seats on the basis that they had availed relaxation in TET?"

32. One of the issue was thus whether reserved category candidates,

who secured better marks than general category candidates in

recruitment examination, can be denied migration to general seats on

the basis that they had availed relaxation in TET.

Therefore, the issue which has directly arisen for consideration in

the present case in hand and which was before the Hon'ble Supreme

Court in the case of Vikas Sankhala & Others Versus Vikas Kumar

Agarwal & Others (Supra) were identical. The conclusion which was

drawn and the law declared was as below:-

"Question (iii)

72. The policy decision was contained in the letter dated 11-5-2011 issued by the State Government thereby allowing migration of reserved category candidates to general category who had secured better than general category candidates in recruitment examinations. This has been criticised by the High Court and held to be invalid on the ground that this was done by circular dated 11-2-2011 which was issued after the recruitment process started with the issuance of advertisement dated 30-3-2011 and, therefore, it was impermissible to change the norms after the recruitment process had been initiated.

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73. In this behalf, the High Court has referred to Circular No. F-7(2) DOP/A-II/96 dated 17-6-1996 of the Government of Rajasthan whereby decision was conveyed that the candidates belonging to SC/ST and OBC who gets selected fulfilling the conditions of eligibility regarding age-limit and attempts prescribed for general candidates can be placed on general merit list and those who get placement in the merit list as a result of special concession given to them in terms of age and attempts should not be considered as the general candidates but should be considered against reserve vacancies.

74. The High Court further noted that later Circular No. F.7(1) DOP/A- 2/99 dated 4-3-2002 issued on the same subject reiterated the aforesaid position. Yet again, vide Circular No. F.15(24) DOP/AII/75 dated 24-6-2008, it was clarified that only those reserved category candidates who have not taken any concessions (like that of age, etc.) can compete against non-reserved vacancies and be counted against them. It also clarified that women, persons with disabilities, sportspersons, in-servicemen are counted against their respective category, even if they are suitable for selection against non-reserved or open competition vacancy/post. However, if any remaining candidate of these categories after providing the vacancies/posts reserved for them are more meritorious than the last person of the open competition category, such candidate will be selected even if it leads to selection of more candidates than that provided by virtue of reservation.

75. On the basis of the aforesaid circulars, the High Court commented that only those reserved category candidates were entitled to be migrated to general quota if they complete with availing any special concessions in terms of age, attempts and otherwise except concession regarding fee. However, this norm was changed by impugned Circular No. F.7(1)DOP/A-II/99 dated 11-5-2011 which was issued in supersession of the earlier circular dated 4-3-2002 and permitted reserved category candidates to be counted against unreserved category vacancies if in the selection they had secured more marks than the marks obtained by the last unreserved category candidate who is selected, irrespective of the fact that as to whether they avail special concessions or not. As pointed out above, the High Court has held that since this change in norms took place after the initiation of selection process vide advertisement dated 30-3-2011, the Circular dated 11-5-2011 was not applied as the aforesaid move/amendment in selection norms was impermissible as held by this Court in K. Manjusree v. State of A.P..

76. The learned counsel appearing for reserved category candidates/appellants submitted that passing of TET examination is just one of the eligibility criteria and cannot be treated as part of the recruitment process and, therefore, cannot be counted as given relaxation or concession availed by the reserved category candidates. On that basis, it was sought to argue that even if Circular dated

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11-5-2011 is ignored, as per the policy contained in earlier circulars, those reserved category candidates who had secured more marks than the last candidate selected in the general category, were entitled to be counted against unreserved category posts.

77. It was also pointed out that insofar as recruitment process is concerned, weightage of 20% of TET marks was given in the final score. This flat weightage of 20% of TET marks given to all candidates irrespective of the categories to which they belong provided a level-playing field. In this manner, those candidates who had secured more marks in TET were placed at advantageous positions by giving the said weightage. The other effect was that those candidates in reserved category who had secured less marks than 60% and became eligible to participate in the selection process by virtue of concession in the eligibility criteria of TET pass marks, naturally got less marks under this head. Therefore, as far as recruitment process is concerned, no such benefit had accrued to the reserved category candidates.

78. It was also argued that principle of estoppel would apply as the general category candidates did not challenge the recruitment process including the advertisement and filed the writ petitions only after they found themselves to be unsuccessful on declaration of the results of the recruitment. Reference in this behalf is made to the judgment in the case of Vijendra Kumar Verma v. Public Service Commission. It was further pointed out that during the pendency of the matter before this Court, appointments were made by the respective local bodies with respect to recruitment of 2012 giving relaxation in accordance with the State policy dated 23-3-2011 and also allowing migration as per policy dated 11-5-2011 subject to the decision of this Court. The participants of reserved category candidates in recruitment process of 2012 and 2013 preferred SLP (C) No.31109 of 2014 wherein this Court issued notice and allowed the appellant Nos. 8 to 13 belonging to 2013 recruitment to file SLP. In March, 2015, result declared with regard to recruitment of 2013 giving relaxation in accordance with State policy dated 23-3-2011. However, appointments are not given to reserved category candidates availing relaxation although seats have been kept vacant. Moreover, migration to general seats was not allowed. The appellants in SLP (C) No.31109 of 2014 belonging to 2013 recruitment, moved I.A. No.14 of 2015 seeking direction to the State to prepare merit list of 2013 recruitment in the same manner as done in 2012 recruitment giving benefit of relaxation and migration. In fact, after 2011, TET was again conducted by the State in 2012. The reserved category candidates who had passed TET with relaxations in 2011 did not appear in 2012 TET since they were declared pass in 2011 TET itself. Otherwise, they would have availed the opportunity to improve their TET scores by appearing in TET in 2012.

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79. The learned counsel for the general category candidates, on the other hand, maintained that TET was a part of recruitment process and relaxation in passing marks in that examination amounted to giving concession to reserved category candidates and after availing such concession they were not entitled to migrate to general category. It was also submitted that insofar as decision of the State contained in letter dated 11-5-2011 is concerned, it was rightly held by the High Court that norms could not be changed after the selection process has started."

33. What was highlighted in the aforesaid decision was that as far as

recruitment process is concerned, no relaxation benefit had accrued to

reserve category candidates and the fact that they had entered the

process of selection having passed TET with relaxed criteria would not

hinder application of rule of migration and a distinction was drawn as

between acquiring eligibility qualifications for the purposes of entering

into the process of selection and availing benefit of relaxation in the

recruitment process, which would be clear from flowing enunciation of

law:-

"80. Having regard to the respective submissions noted above, first aspect that needs consideration is as to whether relaxation in TET pass marks would amount to concession in the recruitment process. The High Court has held to be so on the premise that para 9(a) dealing with such relaxation in TET marks forms part of the document which relates to the recruitment procedure. It is difficult to accept this rationale or analogy. Passing of TET examination is a condition of eligibility for appointment as a teacher. It is a necessary qualification without which a candidate is not eligible to be considered for appointment. This was clearly mentioned in guidelines/notification dated 11-2-2011. These guidelines pertain to conducting of TET; basic features whereof have already been pointed out above. Even para 9 which provides for concessions that can be given to certain reserved categories deals with "qualifying marks" that is to be obtained in TET examination. Thus, a person who passes TET examination becomes eligible to participate in the selection process as and when such selection process for filling up of the posts of primary teachers is to be undertaken by the State. On the other hand, when it comes to recruitment of teachers, the method for appointment of teachers is altogether different. Here, merit list of successful candidates is to be prepared on the basis of marks obtained under different heads. One of the heads is "marks in TET". So far as this head is concerned, 20% of the marks obtained in TET are to be assigned to each candidate. Therefore, those reserved category candidates who secured lesser

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marks in TET would naturally get less marks under this head. We like to demonstrate it with an example: Suppose a reserved category candidate obtains 53 marks in TET, he is treated as having qualified TET. However, when he is considered for selection to the post of primary teacher, in respect of allocation of marks he will get 20% marks for TET. As against him, a general candidate who secures 70 marks in TET shall be awarded 14 marks in recruitment process. Thus, on the basis of TET marks reserved category candidate has not got any advantage while considering his candidature for the post. On the contrary, "level-playing field" is maintained whereby a person securing higher marks in TET, whether belonging to general category or reserved category, is allocated higher marks in respect of 20% of TET marks. Thus, in recruitment process no weightage or concession is given and allocation of 20% of TET marks is applied across the board. Therefore, the High Court is not correct in observing that concession was given in the recruitment process on the basis of relaxation in TET.

81. Once this vital differentiation is understood, it would lead to the conclusion that no concession becomes available to the reserved category candidate by giving relaxation in pass marks in TET insofar as recruitment process is concerned. It only enables them to compete with others by allowing them to participate in the selection process. In this backdrop, irrespective of circular dated 11-5-2011, the reserved category candidates who secured more marks than marks obtained by the last candidate selected in general category, would be entitled to be considered against unreserved category vacancies. However, it would be subject to the condition that these candidates have not availed any other concession in terms of number of attempts, etc., except on fee and age."

34. We may profitably note here that their Lordships in the Supreme

Court propounded an important principle that acquisition of eligibility

qualification for the purposes of entering into recruitment process only

enables the reserved category candidates to compete with others by

allowing them to participate in the selection process by ensuring level

playing fields and cannot constitute a case of relaxation and cannot be

treated as a case of relaxation in the recruitment process. The

aforesaid decision, even on facts, is similar in the present cases in the

light of the new Circular which was issued on 26.07.2017 and was in

force at the time of commencement of the recruitment process by

issuance of advertisement.

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35. The decision in the case of Gaurav Pradhan & Others Versus

State of Rajasthan & Others (Supra), clarified legal position

explained and also distinguished the decision in the case of Vikas

Sankhala & Others Versus Vikas Kumar Agarwal & Others

(Supra), turning on the applicability of different circulars laying down

policy of migration as below:-

44. One more judgment of this Court which needs to be referred to is Vikas Sankhala v. Vikas Kumar Agarwal. Somewhat similar issues were raised in above case with regard to migration of reserved category candidates into general category which was objected by the candidates belonging to general category on the ground that they have been selected after obtaining relaxation of marks permissible to reserved category candidates. They are not entitled to be included into general category. The issue is mentioned in paragraph 24 which is to the following effect: (SCC P. 364)

"24. It so happened that many candidates who belonged to reserved category got higher marks than the last candidates from the general category who was selected for the appointment in the said recruitment process. In terms of its various circulars, which we shall refer to at the appropriate stage, such reserved category candidates who emerged more meritorious than the general category candidates were allowed to migrate in general category. Effect thereof was that these candidates though belonging to reserved category occupied the post meant for general category. According to the writ petitioners (the respondents herein), it was impermissible as these reserved category candidates got selected after availing certain concessions and, therefore, there was no reason to allow them to shift to general category. The High Court has accepted this plea treating the relaxation in pass marks in TET as concession availed by the reserved category candidates in the selection process."

45. ....This Court having come to the conclusion that relaxation given in TET was not part of recruitment process, the Circulars issued by the State of Rajasthan as noted above were held not to be applicable.

Thus, in the above case although somewhat similar issues were raised but this Court has held that relaxation in TET marks was not part of recruitment process. The said judgment does not help either of the parties."

36. Therefore, it is once again clear that applicability of migration

rule was examined, depending upon the nature of relaxation and

[2024:RJ-JD:53225-DB] (39 of 44) [SAW-31/2024]

further, as to whether that relaxation was provided in the recruitment

process or in acquiring eligibility qualification for the purposes of

entering into the process of recruitment.

37. In a subsequent decision of the Hon'ble Supreme Court in the

case of Niravkumar Dilipbhai Makwana Versus Gujarat Public

Service Commission and Others, their Lordships propounded that

Article 16(4) of the Constitution of India is an enabling provision

empowering the State to make any provision or reservation of

appointments on posts in favour of any backward class or citizens

which, in the opinion of the State, is not adequately represented in the

service under the State. It was propounded as below:-

"22. Article 16(4) of the Constitution is an enabling provision empowering the State to make any provision or reservation of appointments or posts in favour of any backward class of citizens which in the opinion of the State is not adequately represented in the service under the State. It is purely a matter of discretion of the State Government to formulate a policy for concession, exemption, preference or relaxation either conditionally or unconditionally in favour of the backward classes of citizens. The reservation being the enabling provision, the manner and the extent to which reservation is provided has to be spelled out from the orders issued by the Government from time to time."

38. Therefore, it is well settled that it is purely a matter of discretion

of the State Government to formulate a policy for concession,

exemption, preference or relaxation either conditionally or

unconditionally in favour of the backward classes of citizens and the

reservation being the enabling provision, the manner and the extent to

which reservation is provided has to be spelt out from the orders

issued by the Government from time to time.

The principles laid down in Jitendra Kumar Singh & Others

Versus State of U.P. & Others (Supra), after drawing distinction

and difference in the policy of the Government and in the background

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of the policy, was noted. The aforesaid decision, therefore, has no

application in the present cases.

39. Much reliance has been placed on the decision of the Hon'ble

Supreme Court in the case of Government (NCT of Delhi) & Others

Versus Pradeep Kumar & Others (Supra).

Having surveyed various decisions on the point, as referred to

above, it is no longer difficult for us to distinguish the present decision

on the facts of the case for the reason that the decision turned on

applicability of the relevant rule of migration, as was found applicable

and in force in the aforesaid decision, which is materially different from

what is applicable and in force in the present cases, which are

governed by the law laid down in the case of Vikas Sankhala &

Others Versus Vikas Kumar Agarwal & Others (Supra).

40. The discussion in the aforesaid decision, noticing distinguished

feature as between the case in hand and that in Vikas Sankhala &

Others Versus Vikas Kumar Agarwal & Others (Supra), were as

below:-

"16. At this stage, we need to discuss the Vikas Sankhala judgment in some detail as the High Court and the Tribunal granted relief to the respondents on the basis of this Judgment. The recruitment in Vikas Sankhala, related to Rajasthan where the candidates who availed concession in the CTET examination, were allowed to migrate to Unreserved (or general) category vacancies, if they were more meritorious than the general category candidates.

17. The question, therefore, to be answered here is whether the above case pertaining to recruitment in Rajasthan with candidates competing for vacancies in their home State, would apply to the situation in the present case where candidates from other states obtaining qualification under relaxed norms, are aspiring for general category vacancies in Delhi.

18. The decision of Vikas Sankhala was arrived at due to certain peculiar facts in the case. The recruitment process of teachers therein stipulated that 20% of the final result calculation of every aspirant will be based on the candidate's TET result marks. Thus, candidates

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who obtained CTET qualification after availing concession, had naturally secured lower marks in the total aggregate compared to those, who appeared in the unreserved category and did not avail such concession in pass marks. In those facts, it was held that the resultant reduced marks in the 20% component will neutralize the benefits of eligibility given to reserved candidates, who thereafter had to compete with unreserved students without any concessions and also overcome the disadvantage they had in the 20% component. On this aspect, the following was the Court's observation: (Vikas Sankhala case, SCC P.385, Para 81)

"81. Once this vital differentiation is understood, it would lead to the conclusion that no concession becomes available to the reserved category candidate by giving relaxation in the pass marks in TET insofar as recruitment process is concerned."

The above excerpts reveal the Court's concern for maintaining equality in the recruitment process. However, in the present recruitment process, in the absence of a compensatory disadvantage or balancing factor, the ratio in Vikas Sankhala cannot be applied for the respondents who obtained CTET qualification by virtue of concession given to OBC categories. In other words, the concession benefit is not neutralized in the Delhi recruitment process. Thus, a level playing field and a fair treatment is not achieved, by inappropriately applying the ratio of Vikas Sankhala without having regard to the peculiarity of facts of that case where, a different selection yardstick was applied.

19. xxxxxxxx

19.1. In Vikas Sankhala, the Court considered the implication of the Circular dated 11-5-2011 issued by the Department of Personnel, Government of Rajasthan, (A, Gr.II) bearing Ref. No.F.7(1) DOP/A-II/ 99 that expressly allowed migration to the unreserved category irrespective of any concession availed by the candidate of the reserved category if he/she had secured more marks than the last Unreserved category candidate who is selected. But here the OMs dated 1-7-1998 and 4-4-2018 issued by the Department of Personnel & Training would bear consideration. Contrary to the Circular dated 11-5-2011 in Vikas Sankhala, the two OMs referred by Ms Divan, issued specific instructions to the effect that when a relaxed standard is applied in selecting a reserved category candidate, in age-limit, experience, qualification, additional chances in written examination etc., such candidates will be counted against reserved vacancies."

41. Having noted the aforesaid distinguishing features, the rule

applicable in the case in hand, was noted as below:-

"19.2. For better understanding, the implications of the aforenoted OM dated 1-7-1998 (Ref.36011/1/98-Estt.(Res.), Ministry of

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Personnel, Public Grievances and Pensions), the relevant portion is extracted below:-

"...3. In this connection, it is clarified that only such SC/ST/OBC candidates who are selected on the same standard as applied to general candidates shall not be adjusted against reserved vacancies. In other words, when a relaxed standard is applied in selecting an SC/ST/OBC candidates, for example in the age-limit, experience, qualification, permitted number of chances in written examination, extended zone of consideration larger than what is provided for general category candidates etc., the SC/ST/OBC candidates are to be counted against reserved vacancies. Such candidates would be deemed as unavailable for consideration against unreserved vacancies...."

42. On such distinguishing feature, the distinguishing aspect in Vikas

Sankhala & Others Versus Vikas Kumar Agarwal & Others

(Supra) was clearly noted as below:-

"19.5. The other distinguishing aspect in Vikas Sankhala is that the candidates who had applied under the reserved category belonged to Rajasthan. For the selection and aspirants from the same State i.e., Rajasthan, the Court allowed such candidates to migrate to the unreserved category. In the present case, however, the candidates (i.e. the respondents) belong to States other than Delhi. Being OBC (outsiders), they could have been considered only under the unreserved category if they secure at least 60% marks in the CTET. The respondents admittedly did not secure 60% and thus were ineligible. Moreover, an OBC candidate not certified in the State/Territory outside of Delhi cannot be eligible to avail of employment in reserved category posts earmarked for OBCs who are certified by the Delhi Government.

20. It is important to keep in mind that the respondents are competing for general category vacancies. All others in this group have obtained their CTET eligibility qualification, securing the normal pass marks without availing any relaxation of pass norms. On the other hand, the respondents despite their lesser marks in the CTET examination, could qualify only because they availed the relaxation benefits as OBC category examinees. Their eligibility qualification is secured under relaxed norms meant for OBC category and therefore we do not think it is proper to consider them to be eligible for the general category vacancies and contention to the contrary is unacceptable."

43. It was in those facts and circumstances and applicable rule/policy

of migration which was different as considered in the case of Vikas

[2024:RJ-JD:53225-DB] (43 of 44) [SAW-31/2024]

Sankhala & Others Versus Vikas Kumar Agarwal & Others

(Supra) and in that case, it was held that it would not be permissible

to allow benefit of rule of migration in favour of reserved category

candidates for being considered against the general category posts.

The aforesaid decision, therefore, is also not applicable in the present

case.

44. In the conclusion, we have to hold that the controversy, as raised

in the present cases is squarely covered by the decision in the case of

Vikas Sankhala & Others Versus Vikas Kumar Agarwal & Others

(Supra) and not what has been laid down in Government (NCT of

Delhi) & Others Versus Pradeep Kumar & Others (Supra). Both

decisions proceed on application of different rule/policy of migration of

reserved category candidates. Therefore, we do not see any conflict in

the view taken by the Hon'ble Supreme Court in different cases. The

common thread and the principle applicable in all the cases is this:-

whether a reserved category candidate would be entitled to migrate to

general category candidate on the basis that he/she has obtained

marks more than the cut off marks obtained by general category

candidates would essentially depend upon rule/policy laid down by the

State. Once we have concluded that in the present cases, the

application of rule of migration is restricted only in those cases where

a candidate has taken benefit of any of the relaxation, as stated in

Clause 8 of the advertisement in the process of recruitment that

he/she may not be entitled to be considered against general category

posts. If a candidate has entered into the process of selection by

acquiring eligibility criteria on relaxed standard, in the absence of

there being any express provision contained in the applicable policy,

benefit of migration could not be denied.

[2024:RJ-JD:53225-DB] (44 of 44) [SAW-31/2024]

45. The submissions made by learned counsel for the State/selection

agency that Clause 8 has to be understood and interpreted to restrict

the applicability of rule of migration will not be applicable once a

candidate has passed TET/eligibility qualification by relaxed criteria is

not correct. For that reason, the argument that the writ petitioners

having not assailed the validity of Clause 8 of the terms and conditions

of the advertisement and having participated in the process of

selection, cannot be allowed to claim the benefit of rule of migration

has, therefore, to be rejected.

46. As an upshot of the aforesaid discussion, the order passed by the

learned Single Judge in the batch of writ petitions assailed in these

appeals cannot be sustained and is set aside. The writ petitions are

consequently allowed and all the writ petitioners are held entitled to

benefit of rule of migration. That means, if they have obtained marks

more than the general category candidates, in the recruitment

process, they are entitled to be considered against general category

posts. Accordingly, State would be obliged to revise the select list of

general category candidates and the petitioners would be entitled to

appointment as teachers against the existing vacancies from the date

other general category candidates were appointed, with all

consequential benefits of seniority, pay fixation and notional benefits

but not the actual salary to which they would be entitled only from the

date of this order.

47. Accordingly, these appeals are allowed.

48. A copy of this judgment be placed on record of each connected

appeal.

(MUNNURI LAXMAN),J (MANINDRA MOHAN SHRIVASTAVA),CJ

Sanjay Kumawat

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