Romanch Ram Yadav vs State Of Chhattisgarh

By way of this writ petition, the petitioner seeks reinstatement on his post of Assistant Teacher and also seeks salary from 1-1-1996 till the date of

reinstatement along with interest.

It is the case of the petitioner that he was appointed by respondents No.2 & 3 on the post of Assistant Teacher in the pay scale of ₹ 1200 â€

2040/- on 1-1-1996 which he joined on the same day i.e. 1-1-1996 and thereafter, his services were regularised by the District Education Officer,

Jashpur on 4-9-1999, but he was not allowed to mark his attendance in the attendance register on 2/3-7-2001 and he was not allowed to teach in the

school also and his salary is not being paid from 1st of July, 2001 to which he has represented to various authorities till 2006 and ultimately, this writ

petition has been filed on 26-11-2007 seeking reinstatement along with back wages from 1-1-1996.

Return has been filed particularly by respondents No.2 & 3 clearly stating that the petition suffers from delay and laches of six years and the

petitioner was appointed as Assistant Teacher (Science / Mathematics) on an unsanctioned post on temporary basis and he was not appointed in

accordance with law, neither advertisement was issued nor due procedure for recruitment was followed and without there being any vacant post, the

petitioner was appointed; only three vacant posts of Teacher (Science / Mathematics) was sanctioned of which three Teachers were already working

and no post of Teacher (Science / Mathematics) was available, therefore, the petitioner cannot continue in service in absence of vacant post.

Particularly, the school where the petitioner was working is an unaided school and salary is not being disbursed by the District Education Officer.

Therefore, the petition is liable to be dismissed.

Rejoinder has also been filed by the petitioner highlighting certain facts mentioned in the return clearly stating that his salary for the months of

January, 1996 to June, 1996 has not been paid.

Mrs. Meena Shastri, learned counsel appearing for the petitioner, would submit that the petitioner is a duly appointed regular Assistant Teacher as it

reflects from Annexure P-3 dated 4-9-1999 and he has worked for five years, but no salary has been paid for that period which is clearly arbitrary and

therefore appropriate writ be issued directing reinstatement of the petitioner along with full salary and back wages.

Mr. A.K. Prasad, learned counsel appearing for respondents No.3 & 4, would submit that the petitioner was appointed on unsanctioned post and

there is delay of six years in filing the writ petition and therefore the writ petition deserves to be dismissed. He would further submit that the petitioner

was appointed on unsanctioned post of Assistant Teacher without issuance of advertisement and without following due procedure, as such, the

appointment was not in accordance with rules and on account of unavailability of sanctioned post and non-payment of salary from the Government, it

would not be possible to further continue the petitioner in service, as such, the writ petition deserves to be dismissed.

Mr. Ravi Kumar Bhagat, learned State counsel, would also oppose the writ petition.

I have heard learned counsel for the parties and considered their rival submissions made herein-above and also went through the records with

utmost circumspection.

It is true that the grievance of the petitioner is that he was not paid salary from 1-1-1996 to 2-7-2001 and with effect from 1-7-2001, he was not

allowed to work, but thereafter, from time to time, representations have been made, however, the fact remains that the writ petition was filed with

delay on 26-11-2007; though representations have been made, but filing of representations would not explain the delay in filing the writ petition.

It is the case of respondents No.2 and 3 that the petitioner was appointed on unsanctioned post and no advertisement was issued before making

appointment on the subject post as per para 5 of the return, but while filing rejoinder, it has not been controverted and nothing has been brought on

record to show that the petitioner was appointed in accordance with the rules by issuing advertisement and by considering the candidature of the

petitioner and other candidates, particularly when the school is a Government aided school and all eligible persons were entitled to participate in the

process. Not only this, the respondents have clearly stated that three posts were available for Science/Mathematics and three teachers were already

working on the date of the petitioner's appointment, therefore, the petitioner cannot be allowed to continue in absence of sanctioned post.

Be that as it may, since the petitioner was not appointed on the sanctioned post and his appointment was not in accordance with the rules and

regulations by issuing advertisement and following other requirement of rules, in the considered opinion of this Court, no order of the petitioner’s

reinstatement can be passed in view of the aforesaid finding. However, if the petitioner has worked from 1-1-1996 to July, 2001, on the

petitioner’s representation, respondents No.2 to 4 would consider payment of salary for that period if representation is made within 30 days from

today and dispose of the same by a speaking and reasoned order, whether the petitioner has worked in that school during that period or not and if he

has worked, entitlement for salary be considered in accordance with law.

With the aforesaid direction, the writ petition stands finally disposed of. No order as to costs.