MADHURI PRAJAPATI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This writ petition has been filed by the petitioner under Article 226 of the Constitution of India against the order dtd. 22/02/2022, passed by respondent No.4 Divisional Deputy Commissioner, Department of Tribal Affairs and Schedule Caste, Division Indore (M.P.) wherein the petitioner has been informed that she does not possess the eligibility criteria for the post of Middle School Teacher (Tribal) as advertised vide advertisement dtd. 28/09/2018.

(2.) In brief, the facts of the case are that the petitioner had applied for the post of Middle School Teacher pursuant to the advertisement dtd. 28/09/2018, the examination regarding which started from 16/02/2019 and in the selection list, the petitioner was selected, and her name appeared at Sr.No.355. Thereafter, she was called for documents verification scheduled for 23/07/2021, and on that day, she was also issued a certificate of verification of documents. It is further the case of the petitioner that on 19/11/2021, the final list was also published as 'Tribal Middle School English' and the petitioner was also appointed in High School, Navra, Tehsil Khaknar, District Burhanpur vide order dtd. 29/12/2021, passed by respondent No.4 and the petitioner also gave her joining on 03/01/2022, at the office of respondent No.5 Assistant Commissioner, however, on 08/02/2022, the Divisional Deputy Commissioner issued a letter to the petitioner informing her about the deficiency of her eligibility and asked her to clarify about the same on 14/02/2022 at Indore office. On 14/02/2022, the petitioner appeared in person at Indore office of respondent No.1 and also submitted her clarification and on 18/02/2022, she also submitted her additional submissions informing that she was qualified, and there appears to be some misinterpretation of the qualification clause of the eligibility criteria, however, on 23/02/2022, the petitioner was served the impugned order informing that her appointment has been cancelled with immediate effect and thus, this petition.

(3.) Shri M.K. Agrawal, learned counsel for the petitioner has drawn the attention of this Court to the rules which have been notified on 08/08/2018, known as M.P. Tribes and Scheduled Castes Teaching Cadre (Service and Recruitment) Rules, 2018 (hereinafter referred to as Rules of 2018) in which, it is mentioned that for the post of Middle School Teacher, the eligibility criteria shall be graduation, and more particularly graduate with 45% marks and also having B.Ed. degree. Counsel has also submitted that the respondents have held that the petitioner is not graduate in English Literature, and hence is not eligible to be posted as a Middle School Teacher. Thus, it is submitted that the respondents have clearly erred in misreading the aforesaid schedule 3 of the Rules of 2018. It is also submitted that in the advertisement dtd. 24/06/2021, issued by the respondents, it is stated that as per the amendment for eligibility of the Middle School Teacher, the last date for submitting the application is 30/06/2021, and as per the amended Rules of 2019, the person having Bachelor's Degree in the relevant subject with 45% marks apart from other qualifications is eligible. Thus, it is submitted that the aforesaid amended Rules cannot be applied in the case of the petitioner who had already got his appointment as per the old Rules of 2018, in which, she was eligible for the post of Middle School Teacher. Thus, it is submitted that the impugned order be set aside, and the petitioner may be allowed to continue on her post. In support of his submissions, counsel for the petitioner has relied upon the decisions rendered by the Supreme Court in the case of State of Uttarakhand and others vs. Deep Chandra Tewari and another reported as (2013) 15 SCC 557, Mritunjoy Sett (Dead) by LRs vs. Jadunath Basak (Dead) by LRs reported as (2011) 11 SCC 402 and in the case of K. Manjusree vs. State of Andhra Pradesh reported as (2005) 3 SCC 512.