THE HIGH COURT OF SIKKIM : GANGTOK
(Civil Extra Ordinary Jurisdiction)
-------------------------------------------------------------------------------
SINGLE BENCH: THE HON'BLE MR. JUSTICE BHASKAR RAJ PRADHAN, JUDGE
-----------------------------------------------------------------------------------------------------------------
W.P. (C) No. 35 of 2021
Mrs. Kamala Tamang & 15 Ors.
..... Petitioners
Versus
State of Sikkim & 64 Ors.
.....Respondents
Application under Article 226 of the Constitution of India.
For issuance of a writ of or in the nature of mandamus/certiorari and/or
any other appropriate writ, order or direction of like nature.
---------------------------------------------------------------------------------
Appearance:
Mr. A. Moulik, Senior Advocate with Mr. Ranjit Prasad,
Advocate for the Petitioners.
Dr. Doma T. Bhutia, Additional Advocate General with Mr.
Thinlay Dorjee Bhutia, Government Advocate and Mr. Shakil
Raj Karki, Assistant Government Advocate for the Respondent
nos. 1 to 4.
Mr. Kazi Sangay Thupden, Ms. Prerana Rai and Ms. Som Maya
Gurung, Advocates for Respondent nos. 5 to 27 & 29 to 35 &
37 to 49.
Mr. Udai Kunwar, Advocate for Respondent nos. 28 and 36.
Mr. Sajal Sharma, Ms. Puja Kumari Singh and Ms. Shreya
Sharma, Advocates for Respondent nos. 50 to 64.
-------------------------------------------------------------------------
Date of hearing : 01.08.2023 & 09.08.2023
Date of judgment : 24.08.2023
JUDGMENT
Bhaskar Raj Pradhan, J.
1. The present writ petition questions the selection
and appointment of Pre-Primary Teachers, Teachers with
D.El.Ed and Cluster Resource Coordinators for the post of 2 W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
Assistant Education Officers by issuing addendums after
the notice advertising the post for selection through the
process of screening-cum-interview of eligible persons as
per the Sikkim Human Resource Development Department
(Assistant Education Officer) Recruitment Rules, 2011.
Consequently, the petitioners seek a declaration that they
were successful in the interview. It also challenges the
method by which the petitioners were absorbed only as
Assistant Education Officers in officiating capacity and
thereafter, cancelling it. Consequently, the petitioners seek
a declaration that they had been absorbed vide the same
notification by which they had been absorbed officially.
2. The 15 writ petitioners had approached this
court against the State-respondent nos. 1 to 4 and
respondent nos. 5 to 49 who features in the merit list after
their selection in the screening-cum-interview. Respondent
nos.50 to 64 were later impleaded as they were in the panel
list and therefore above the names of the petitioners in the
result of the screening-cum-interview.
3. The petitioners were working in the regular
establishment of the Government of Sikkim as Primary,
Graduate and Head Masters of Primary Schools under the
Education Department. The petitioners were brought on
deputation as Assistant Education Officers during the 3 W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
period 2017-2018 in officiating capacity. In the year 2018
an advertisement to select 34 posts of Assistant Education
Officers was kept in abeyance.
4. The petitioners in the meanwhile had been
approaching the Government through various
representations to absorb them as Assistant Education
Officers. Their plea was examined, recommended and the
recommendation approved by the Hon'ble Chief Minister on
01.03.2019. The recommendation was that the 21 persons
may be duly absorbed as a onetime relaxation utilising 21
vacancies out of 34 on need basis. It was further
recommended that once the officiating promotion of
Assistant Directors was confirmed, recruitment may be
conducted for 48 posts instead of 34.
5. The recommendation was on the grounds that
out of the sanctioned strength of 69 only 03 regular
Assistant Education Officers were left, out of which
promotion of 02 were under process; the petitioners had
been submitting that they were performing their duties
with devotion in remote Block Administrative Centres
(BACs) and that many of them were denied permission to
apply for Head Master etc. earlier since they were on
deputation; the matter had been discussed in the
coordination meeting held on 11.01.2019 wherein the 4 W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
Hon'ble Minister, HRDD, had given direction to absorb
them; On 11.05.2018 as per the direction of the Hon'ble
Chief Minister deputation of teachers had been stopped
and the concerned department had issued their no
objection for their absorption.
6. In Devdutta & Ors vs. State of M.P. & Ors.1 the
Supreme Court held:-
"8. .........."absorbed" in Service Jurisprudence with reference to a post in the very nature of things implies that an employee who has not been holding a particular post in his own right by virtue of either recruitment or promotion to that post but is holding a different post in a different department is brought to that post either on deputation or by transfer and is subsequently absorbed in that post whereafter he becomes a holder of that post in his own right and loses his lien on his parent post. .................."
7. However, on 07.03.2019 the petitioners were
absorbed only in an officiating capacity. The notification
dated 07.03.2019 was also cancelled on 26.03.2021 on the
ground that absorption could have been done only in
substantive capacity.
8. Thereafter, a selection process for Assistant
Education Officers started on the issuance of notice dated
05.07.2021. This was followed by two addendums which
the petitioners are now aggrieved by since they included
other categories and made them eligible to participate in
1 1991 Supp (2) SCC 553 5 W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
the selection process. At the relevant time a feeble anxiety
was expressed by the petitioners vide letter dated
28.07.2021 to the State Government. However, the
petitioners expressed that they were looking forward to sit
for the screening-cum-interview being conducted. The
petitioners participated in the screening-cum-interview but
failed to qualify. Thereafter, they approached this court for
the following substantive reliefs:-
(i) Quashing of Notification No.7/ADM/Edn. dated 23.06.2021 (notification dated 23.06.2021) by which the earlier notification absorbing 21 Assistant Education Officer including the petitioners in an officiating capacity duly relaxing the mode of recruitment was cancelled.
(ii) A declaration that they had been absorbed as Assistant Education Officer vide Notification No.2147/ADM/HRDD dated 07.03.2019 (notification dated 07.03.2019).
(iii) That consequent upon the declaration as prayed in prayer (ii) a further declaration that the petitioners are entitled to all service benefits including seniority in the rank of Assistant Education Officer w.e.f. 17.03.2019 or from any other reasonable date.
(iv) A declaration that the State-respondents have illegally selected/appointed Pre-Primary Teachers, Teachers with D.El.Ed and the Cluster Resource Coordinators and they be removed from service by cancelling the selection and appointment.
(v) A declaration that the petitioners were successful in the interview held pursuant to the Notice No.57/SSTRB/ADM dated 05.07.2021 (notice dated 05.07.2021) and consequently to declare them as the Assistant Education Officer in substantive capacity.
(vi) A declaration that Addendum No.60/SSTRB/Adm. dated 20.07.2021 (addendum dated 20.07.2021) and Addendum No. 61/SSTRB/Adm. dated 21.07.2021 (addendum dated 21.07.2021) be quashed and the selection of the newly appointed Assistant Education Officers based on the two addendums be set aside.
6
W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
The Facts
9. On 07.03.2011, the Sikkim Human Resource
Development Department (Assistant Education Officer)
Recruitment Rules, 2011 (Recruitment Rules, 2011) was
brought into force in Sikkim.
10. The Recruitment Rules provided for 69 posts of
Assistant Education Officers. The mode of recruitment was
100% by promotion through Limited Departmental
Competitive Examination.
11. The Recruitment Rules, 2011 was amended by
Sikkim Human Resource Development Department (Assistant
Education Officer) Recruitment (Amendment) Rules, 2016.
The eligibility conditions for Assistant Education Officers
were as under:-
(a) 50% (i) by Graduate Teachers with B.Ed. recognised by NCTE and having 8 years of regular service as Graduate Teachers; (ii) by Primary Teachers with Graduate Degree and B.Ed recognised by NCTE and having 10 years of regular service as Primary Teacher;
(b) 30% by Head Master/Head Mistress of Primary School with Graduate Degree and B.Ed. recognised by NCTE and having 6 years of regular service as Head Master/Head Mistress of Primary School;
(c) 20% (i) by Graduate Language Teachers (all category) with B.Ed. recognised by NCTE and having 8 years of regular service and (ii) by Primary Language Teacher (by all category) with Graduate Degree and B.Ed. recognised by NCTE and having 10 years of regular service as Primary Language Teacher.
12. During the period 2017-2018 the petitioners
were deputed as Assistant Education Officers. On 7 W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
24.07.2017 vide Memorandum No.984/HRDD/ADM the
HRDD clarified that Post Graduate Teachers who have
already completed 10 years as Graduate Teacher or
cumulative 10 years same as Graduate Teachers/Post
Graduate Teachers are eligible under the existing
Recruitment Rules to appear for the recruitment exam of
Head Master-Secondary School. It was further clarified that
these Teachers/Head Masters who are currently on
deputation to other non-teaching post were not eligible and
in case of those who were reverted to lien teaching posts,
the period of non-teaching deputation shall not be counted
as qualifying service for as the post of Principal/Head
Master. The petitioner nos. 1, 3, 6, 7, 8, 9, 11, 12 and 14
claims that although they were eligible to apply, they were
not allowed to do so due to this memorandum. They
however, do not assert that they challenged the
memorandum.
13. On 11.08.2018, advertisement was issued by
HRDD for filling up 34 posts of Assistant Education
Officers on promotion basis. The last date of submission
was 13.09.2018. Eligibility criteria were also specified
therein which was as provided in the Recruitment Rules,
2011.
8
W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
14. On 11.09.2018, however, a notice was issued by
Human Resource Development Department, (HRDD)
keeping the advertisement notice in abeyance.
15. During 2019, the representations made by 21
Assistant Education Officers were considered by the
Government. The proposal to absorb them as onetime
relaxation utilising 21 vacancies out of 34 posts of
Assistant Education Officers advertised and kept in
abeyance was approved by the Hon'ble Chief Minister on
01.03.2019. While recommending the absorption of 21
Assistant Education Officers as onetime relaxation utilising
the 21 vacancies out of 34 on need basis it was also
recommended that once the officiating promotion of
Assistant Directors was confirmed, recruitment may be
conducted for 48 posts instead of 34. The file seems to have
been put up for examination of both the recommendations
as above. The Hon'ble Chief Minister on 01.03.2019
approved both the recommendations which included the
absorption of the 21 Assistant Education Officers by
conducting recruitment for 48 posts instead of 34.
16. Thereafter, notification dated 07.03.2019 was
issued by the Human Resource Development Department
(HRDD) in exercise of the powers conferred by Rule 9 of the
Sikkim Human Resource Development Department (Assistant 9 W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
Education Officer) Recruitment Rules, 2011 relaxing the
method of recruitment to absorb the 21 Teachers holding
the posts of Assistant Education Officers (on deputation)
however, in an officiating capacity only, as a onetime
relaxation. The notification dated 07.03.2019 was not
challenged.
17. The notification dated 07.03.2019 by which the
petitioners were 'absorbed' in 'officiating capacity' was
cancelled by the impugned notification dated 26.03.2021.
According to the impugned notification dated 26.03.2021, it
was felt that absorption to a post could only be made in
substantive capacity and not officiating capacity. The
impugned notification dated 26.03.2021 was not
challenged prior to the petitioners choosing to sit for the
screening-cum-interview held pursuant to the notice dated
05.07.2021.
18. Thereafter, vide notice dated 05.07.2021 which
was published in the newspapers on 08.07.2021,
applications were invited from in-service eligible Graduate
Teachers, Primary Teachers with Graduate Degree and
Head Masters/Head Mistress of Primary Schools serving in
Government Schools of Sikkim for filling up the 45 posts of
Assistant Education Officers. The notice dated 05.07.2021
prescribed eligibility criteria, educational and professional 10 W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
qualification for the posts of Assistant Education Officers.
The notice dated 05.07.2021 permitted the petitioners to
participate in the screening-cum-interview.
19. On 20.07.2021, the Education Department
issued a notification which was published in the Sikkim
Government Gazette on 02.09.2021 allowing certain further
categories of candidates to appear for the screening-cum-
interview for the post of Assistant Education Officer as a
onetime measure to be conducted by the State Teachers
Recruitment Board in exercise of the powers conferred by
Rule 9 of the Recruitment Rules, 2011. They were:-
1. Primary Teachers with Graduate Degree in any subject from a recognised University having a B.Ed. or D.El.Ed. from any institute recognised by NCTE with 10 years of un- interrupted regular service as Primary Teachers as on 30.06.2021.
2. Head Master, Primary School with Graduate Degree in any subject from a recognised University having a B.Ed. or D.El.Ed. from any institute recognised by NCTE with 6 years of un-interrupted regular service as Head Master of Primary School as on 30.06.2021.
3. Pre-Primary Teachers with Graduate Degree in any subject from a recognised University having a B.Ed. from any institute recognised by NCTE with 16 years of un-interrupted regular service as Primary Teachers as on 30.06.2021.
20. This notification dated 20.07.2021 remains
unchallenged.
11
W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
21. Thereafter, on the same day, i.e., 20.07.2021,
the Sikkim State Teachers Recruitment Board issued the
impugned addendum to the notice dated 05.07.2021 which
was also published in the newspaper on 21.07.2021
inviting applications for the posts of Assistant Education
Officer modifying the eligibility criteria, educational and
professional qualification. For Assistant Education Officers
from Primary Teachers besides the B.Ed. Degree from an
institute recognised by NCTE Primary Teachers having
Graduate Degree in any subject from a recognised
University and 10 years of uninterrupted regular service as
Primary Teachers as on March 31st 2021, Primary Teachers
having the same academic background and teaching
experience but having D.El.Ed. from any institute
recognised by NCTE was also made eligible.
22. On 21.07.2021, the second impugned addendum
to the notice dated 05.07.2021 was issued. Now the Sikkim
State Teachers Recruitment Board added another category
of Pre-Primary Teachers as being eligible, subject to the
eligible criteria mentioned therein, for appointment as
Assistant Education Officers. The Pre-Primary Teachers
were required to be Graduates from any recognised
University having a B.Ed. Degree from an Institute
recognised by NCTE and possessing 16 years of 12 W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
uninterrupted regular service as Pre-Primary Teachers as
on June 30th, 2021.
23. On 28.07.2021, the 21 officiating Assistant
Education Officers which included the present 15
petitioners, made a representation to the Education
Department. They put up a case that they had made
several failed representations for consideration of their
absorption in substantive capacity. They also pointed out
that on 21.06.2021 in the meeting chaired by the Hon'ble
Chief Minister in the presence of the concerned Minister
and other officers of the Education Department, the
Hon'ble Chief Minister had assured that 21 Assistant
Education Officers would be selected by a walk-in
interview. They thanked the Hon'ble Chief Minister for the
positive declaration and for the advertisement of the 45
post of Assistant Education Officers notified on 05.07.2021.
They voiced their apprehension on the two impugned
addendums issued by the Government and their depleting
enthusiasm regarding the screening-cum-interview.
However, they expressed their positivity to sit for the
screening-cum-interview anyway.
24. Thereafter, an interview was held between 28th
and 30th of September, 2021 for the posts of Assistant 13 W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
Education Officers. The petitioners as well as the
respondents participated in the screening-cum-interview.
25. On 02.10.2021, the result of screening-cum-
interview of Assistant Education Officer was announced.
Respondent nos. 5 to 49 were successful at the screening-
cum-interview. However, the petitioners did not succeed.
Along with the result, a list of persons named in the panel
list was also announced. Respondent nos. 50 to 64 are the
ones who were in the panel list and performed better than
the petitioners.
26. During the pendency of the present writ petition,
I.A. No. 03 of 2022 was filed by the respondent nos. 50 to
64. It was noticed that the writ petition was preferred
during the validity of the panel list made by the State-
respondents in which the respondent nos. 50 to 64
featured and if the prayers in favour of the petitioners were
granted they would be affected. Respondent nos. 50 to 64
were accordingly impleaded.
27. On 06.10.2021, the Education Department
issued the impugned Office Order No. 1481/ADM/EDN
promoting 45 in-service candidates (respondent nos. 5 to
49) to the post of Assistant Education Officers. 14
W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
28. On 30.10.2021, an ex-parte stay was granted by
this Court restraining the State-respondents from taking
further steps in terms of the impugned Office Order dated
06.10.2021 and impugned notification dated 23.06.2021.
29. On 31.05.2022, during the pendency of the writ
petition respondent no.36 retired from service.
The submissions and the Court's opinion on each
submission
30. Heard Mr. A. Moulik, learned Senior Counsel for
the petitioners; Dr. Doma T. Bhutia, learned Additional
Advocate General for the respondent nos. 1 to 4; Mr. Kazi
Sangay Thupden, learned counsel for the respondent nos. 5
to 27 and 29 to 35 and 37 to 49; Mr. Udai Kunwar, learned
counsel for the respondent nos. 28 and 36 and Mr. Sajal
Sharma, learned counsel for the respondent nos. 50 to 64.
31. (i) The learned counsel for the petitioners submitted
that the two addendums issued by the State-respondents
after the notice inviting applications for the 45 posts of
Assistant Education Officer were illegal as they included
persons who were not eligible under the Recruitment Rules,
2011 to compete in the screening-cum-interview. The
learned Additional Advocate General and Mr. Kazi Sangay
Thupden, learned counsel contended that the addendums 15 W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
were issued after the issuance of notification in exercise of
the power under Rule 9 of the Recruitment Rules, 2011
and as such they were well within the parameters of the
law. The learned counsel further submitted that the
notification dated 20.07.2021 published in the gazette on
02.09.2021 duly exercising the power under Rule 9 of the
Recruitment Rules, 2011 has not been challenged by the
petitioners and consequently the addendums cannot be
held to be illegal.
31 (ii). The learned counsel for the petitioners
contended that normally a candidate cannot challenge the
selection process after participating in it but it is settled
law that candidates by agreeing to participate in the
selection process only accepts prescribed procedure and
not the illegality in it by relying upon the judgment of the
Supreme Court in Dr. (Major) Meeta Sahai vs. State of
Bihar2. Per contra the learned Additional Advocate General
cited Mr. Choda Bhutia vs. State of Sikkim3 in which this
court had examined several judgments of the Supreme
Court on the point. Mr. Kazi Sangay Thupden relied on
Dhananjay Malik & Ors. vs. State of Uttaranchal & Ors.4
to submit that the petitioners are precluded from
2 (2019) 20 SCC 17 3 SLR (2020) Sikkim 284
4 (2008) 4 SCC 171 16 W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
challenging the selection on the ground that it was not
based in accordance with the rule once they participated in
the selection process.
31 (iii). In Meeta Sahai (supra) the Supreme Court
held that it is well settled that the principle of estoppel
prevents a candidate from challenging the selection process
after having failed in it. However, a candidate by agreeing to
participate in the selection process only accepts the
prescribed procedure and not the illegality in it.
31 (iv). In Dhananjay Malik (supra) the Supreme
Court examined a case in which an advertisement was
issued for selection and appointment of Physical Education
Teachers the requisite qualification indicated in the
advertisement was BPE or Graduate with Diploma in
physical education. The unsuccessful candidates in the
interview challenged the selected candidates on various
grounds. One of the ground was that the advertisement
and selection were not based in accordance with the rules.
The Supreme Court held as under:-
"7. It is not disputed that the respondent-writ petitioners herein participated in the process of selection knowing fully well that the educational qualification was clearly indicated in the advertisement itself as BPE or graduate with diploma in Physical Education. Having unsuccessfully participated in the process of selection without any demur they are estopped from challenging the selection criterion inter alia that the advertisement and selection with regard to requisite educational qualifications were contrary to the Rules."
17
W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
31 (v). In the present case the sequence of events
reflects that the two addendums dated 20.07.2021 and
21.07.2021 impugned by the petitioner were preceded by
notification dated 20.07.2021 issued by the Education
Department exercising its power under Rule 9 of the
Recruitment Rules, 2011 and thereby permitting further
category of Primary Teachers, Head Master, Primary
Schools and Pre-Primary Teachers to participate in the
selection process. Rule 9 of the Recruitment Rules, 2011 is
widely worded. It provides that were the Government is of
the opinion that it is necessary or expedient to do so, it
may on the recommendation of the committee consisting of
the Chief Secretary and four other officers named therein,
by order, for reasons to be recorded in writing, relax any of
the provision of these rules with respect to any class or
category of persons or posts. The notification dated
20.07.2021 which preceded the two addendums and was
published in the gazette on 02.09.2021 clearly records that
they have exercised the powers conferred by Rule 9 of the
Recruitment Rules, 2011 to allow the eligible candidates to
appear for the screening-cum-interview for the post of
Assistant Education Officer as a onetime measure. This
notification is neither adverted to nor challenged by the
petitioners. Thus there is nothing illegal seen in the 18 W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
prescribed procedure that has been followed before
allowing other Primary Teachers, Head Master, Primary
Schools and Pre-Primary Teachers to participate in the
selection process. Consequently the judgment of the
Supreme Court in Dr. (Major) Meeta Sahai (supra) is
distinguishable from the facts of the present case.
31 (vi). The facts revealed that the petitioners were fully
aware of the addendums prior to them sitting for the
interview. Although they sounded the State-respondents
about their displeasure on the addendums the petitioners
nevertheless participated in the selection process. The
judgment of the Supreme Court in Dhananjay Malik (supra)
is squarely applicable to the facts of the present case.
Consequently it is held that the petitioners having
unsuccessfully participated in the process of selection
without any demur they are estopped from challenging the
selection criteria inter alia that the advertisement and the
selection with regard to the requisite education
qualifications were contrary to the Recruitment Rules,
2011. Even if the feeble apprehension voiced by the
petitioners was to be taken as their demur against the two
addendums it does not come to the rescue of the
petitioners and bring it within the parameters laid down by
the Supreme Court in Dr. (Major) Meeta Sahai (supra). The 19 W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
failure of the petitioners to challenge the notification dated
20.07.2021 which permitted other categories of persons to
appear for the screening-cum-interview takes the thrust
out of the challenge to the two addendums.
31 (vii). Thus prayers (iv), (v) and (vi) of the
petitioners cannot be granted. It is accordingly rejected.
32 (i). The next submission of the learned Senior
Counsel for the petitioners was that notification dated
07.03.2019 by which the petitioners were absorbed as
members of the service holding the post of Assistant
Education Officer (on deputation) in an officiating capacity
must be taken as notification absorbing them in
substantive capacity.
32 (ii). According to the petitioners this notification
dated 07.03.2019 had been issued pursuant to various
representations made by them from time to time which
ultimately culminated in an assurance given by the Hon'ble
Chief Minister for their absorption and thereafter by his
formal approval in the files accepting the recommendation
to absorb them as a onetime relaxation utilising the 21
vacancies out of 34 on need basis in consideration of their
performance and contribution.
20
W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
32 (iii). As seen from the records, the petitioners had
been persistently approaching the State-respondents for
their absorption as Assistant Education Officer in
substantive capacity.
32 (iv). As seen from the records the State-respondent
had in fact mooted the proposal to absorb them as a
onetime time measure considering their performance and
contribution. In the same breadth the State-respondents
had also suggested that after the officiating promotion of
Assistant Directors were confirmed, "...recruitment may be
conducted for 48 posts instead of 34. ....."
32 (v). It is also noticed that the Hon'ble Chief Minister
had in fact approved the above proposal on 01.03.2019.
The approval was to absorb the 21 Assistant Education
Officers as well as conduct the recruitment for 48 posts
instead of 34. This perhaps would mean that even the posts
recommended for absorption was to be through the process
of recruitment.
32 (vi). The notification dated 07.03.2019 was also not
challenged by the petitioners. Instead they seek its
interpretation which is contrary to the clear language of the
notification dated 07.03.2019. Before the filing of the writ
petition the State Government vide impugned notification 21 W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
dated 23.06.2021 took the decision to cancel the
notification dated 07.03.2019 on the ground that it could
not have been given effect to since their absorption had
been made in officiating capacity.
32 (vii). The notification dated 07.03.2019 is
unambiguous. It clearly states that the 21 Assistant
Education Officer on deputation is absorbed in officiating
capacity only. Had the Government the intention to absorb
them in substantive capacity the notification dated
07.03.2019 would have clearly stated so. It did not do that.
In fact by the impugned notification dated 23.06.2021 the
State Government cancelled the notification dated
07.03.2019 on the ground that absorption could have been
made only in substantive capacity and not in officiating
capacity. When an Officer who is not in the relevant service
is absorbed into the service it is to be done in a substantive
capacity.
32 (viii). In Kunal Nanda vs. Union of India & Anr.5,
the Supreme Court held that it is well settled that unless
the claim of the deputationist for a permanent absorption
in the department where he works on deputation is based
upon any statutory rule, regulation or order having the
5 (2000) 5 SCC 362 22 W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
force of law, a deputationist cannot assert and succeed in
any such claim for absorption. The basic principle
underlying deputation itself is that the person concerned
can always and at anytime be repatriated in his parent
department to serve in his substantive position therein at
the instance of either of the departments and there is no
vested right in such a person to continue for long on
deputation or get absorbed in the department to which he
had gone on deputation.
32(ix). Rule 5 read with the schedule of the
Recruitment Rules, 2011 provides that the mode of
recruitment relating to the posts of Assistant Education
Officer shall be 100% by promotion through a limited
Departmental Competitive Examination. Recruitment
through the mode of absorption is not contemplated in the
Recruitment Rules, 2011. Thus the petitioners who had
been assured, as claimed by them, by the highest authority
of the State could not have claimed their absorption as of
right. Merely because in the past similar absorption has
been done does not give a right to the petitioners for their
absorption. Absorption is always a reasoned decision taken
by the State in consideration of various factors including
the relevant rules. Further, the power to relax under Rule 9
of the Recruitment Rules in the case of the petitioners was 23 W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
not exercised to appoint them in substantive capacity.
Thus there is no legally enforceable right in favour of the
petitioners for this Court to issue a writ to the State
authorities to do so. By no principle of interpretation can
this Court hold that the notification dated 07.03.2019
absorbed the petitioners in substantive capacity when the
language of the notification clearly reflects that it does not.
It is also to be noted that the State respondents did not
deprive the petitioners of the opportunity to participate in
the selection process. As seen above the petitioners in fact
participated in the selection process but failed to qualify. In
fact the panellist i.e. respondent nos. 49 to 64 seemed to
have fared better then the petitioners.
33 (i). The petitioners submit that the State-
respondents wrongly selected teachers with D.El.Ed., and
Pre-Primary Teacher and Cluster Resource Co-ordinator
without sanction of the Recruitment Rules, 2011 and
consequently their appointments are illegal. This argument
ignores that they were inducted after a selection process
before which the State-respondents had exercised their
power under Rule 9 of the Recruitment Rules, 2011 which
is not challenged. It is also contended that the petitioners
were posted against clear vacancies of Assistant Education
Officers and as such their absorption was in substantive 24 W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
capacity. Absorption is a matter of fact. The facts revealed
that the petitioners were deputed as Assistant Education
Officers earlier and from 07.03.2019 in an officiating
capacity till 23.06.2021. The petitioners were not absorbed
in substantive capacity but only in an officiating capacity
and that to for a short duration. That however, does not
entitle the petitioners for issuance of a writ by this Court
which can be issued only on violation of their fundamental
or statutory right or if the acts of the State are arbitrary or
illegal. No such case has been made out by the petitioners.
33 (ii). Consequently, the petitioners' prayer (i) for
setting aside impugned notification dated 23.06.2021 and
restoring notification dated 07.03.2019 cannot be granted.
Prayer (ii) for declaring that the petitioners had been
absorbed in the rank of Assistant Education Officer in
substantive capacity vide notification dated 07.03.2019
cannot also be granted. Consequently, prayer (iii) for a
declaration that the petitioners are entitled to service
benefits including seniority cannot also be granted. All the
prayers are accordingly rejected.
34. Mr. Sajal Sharma, learned counsel for the
respondent nos. 50 to 64 contents that vide an ex-parte
order dated 30.10.2021 against them the State-
respondents were restrained from taking further steps in 25 W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
the matter in terms of the prayers made by the petitioners
in I.A. No.01 of 2021. It is submitted that although the
State-respondents had also released panel lists which
included respondent nos. 50 to 64 the petitioners
concealed this fact, did not implead them in the writ
proceedings and obtained an ex-parte order behind their
back. I.A. No. 01 of 2021 had sought a stay of order bearing
Office Order No.1481/ADM/EDN dated 06.10.2021 and
Notification dated 23.06.2021 cancelling the notification
dated 07.03.2019. Consequently the promotion of the
respondent nos. 5 to 49 was stayed. On 31.05.2022
respondent no.36 retired. The panel list which was
published on 02.10.2021 would be effective vide Notice
dated 05.07.2021 for a period of 11 months i.e.
02.09.2023. Therefore, as on 31.05.2022, the respondent
no. 50 - Sonam Tshering Bhutia, would have been
promoted but for the ex-parte order of stay. The judgment
of the Supreme Court in Kalbharati Advertising vs. Hemant
Vimalnath Narichania & Ors.6 is cited to press the
principle of actus curiae neminem gravabit (which means
that the act of the court shall prejudice no one). The
learned counsel also refers to the same judgment to press
that interim order always merges with the final order to be
6 (2010) 9 SCC 437 26 W.P. (C) No. 35 of 2021 Kamala Tamang & Ors. vs. State of Sikkim & Ors.
passed in the case and if the case is ultimately dismissed,
the interim order stands nullified automatically. It is
submitted that the respondent no.50 cannot be made to
suffer due to the act of the court. A direction is therefore,
sought to promote the said respondent. There is
substantial merit in the submission made by the learned
counsel for the respondent nos. 50 to 64. Thus, the State-
respondents are directed to examine the case of the
respondent no.50 and if found entitled may be considered
for promotion.
35. The writ petition stands dismissed. No orders as
to costs.
( Bhaskar Raj Pradhan )
Judge
Approved for reporting : Yes
Internet : Yes
to/
