NAZRUL ISLAM Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. TJ Mahanta, learned senior counsel for the petitioner and Ms. S Chutia, learned counsel for the respondents in the Secondary Education Department, Government of Assam.

(2.) The name of the petitioner Nazrul Islam along with four other teachers of the school were forwarded by the Inspector of Schools to the Director of Secondary Education, Assam for being the in-charge Principal of Agomani Higher Secondary School in the Dhubri district. Accordingly, the matter for appointment of the in-charge Principal was processed and by the order dtd. 16/10/2023 of the Director of Secondary Education, Assam, it was provided that until further orders, the Inspector of Schools, Dhubri would hold the charge of Principal of Agomani Higher Secondary school along with financial powers. The reason thereof is stated in paragraph 2 of the said order that the petitioner Nazrul Islam, who has the qualification of M.A B.Ed degree is otherwise the senior most teacher of the school and he would have been eligible to be the in-charge Principal. But, the Director had taken note that the petitioner Nazrul Islam had acquired his B.Ed degree from the IGNOU in the year 2014 without obtaining prior permission from the appointing authority and therefore, the provisions of Sec. 13 of the Assam Civil Services (Conduct) Rules, 1964 (in short Rules of 1964) is violated. The order also records the provision of Rule 13 of the Rules of 1964, which provides that no Government servant while in government service shall join or attend any educational institution for the purpose of preparing himself for or shall appear at an examination of a recognized Board or University without obtaining prior/previous permission from the appointing authority. Similarly, another teacher of the school Habibar Rahman, who also has the qualification of M.A B.Ed degree, but otherwise second in the order of seniority after the petitioner Nazrul Islam was also refused to be the in-charge Principal on the same ground that he had also obtained his B.Ed degree from IGNOU without obtaining prior permission from the appointing authority.

(3.) The implication under the law of obtaining B.Ed degree without obtaining prior permission had been decided by this Court in its judgment dtd. 28/9/2023 in IA(Civil) 2615/2023 (Smti Mouchumi Saharia 'vs- Smtiri Rekha Kalita and others). In Mouchumi Saharia (supra), a proposition had been laid down that if a government employee obtained an educational degree from a board or university without obtaining prior permission from the appointing authority, under Rule 13 of the Rules of 1965, it will be construed to be a misconduct. But, such misconduct cannot render a degree otherwise valid in law awarded by a board or a university to be invalid, so that such degrees cannot be taken into consideration while further assessing the career prospect of such person. A degree awarded by a university would be governed under Sec. 22 of the University Grants Commission Act, 1956 and no other authority would be empowered to either declare such degree to be invalid or not take note of it other than the UGC itself.