RAMYAD RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel for the appellant and the Government Counsel appearing on behalf of the respondents.

(2.) THE appellants were the petitioners in C.W.J.C. No. 6567 of 1998 (P). They were appointed as Dalpatis on various dates in the years 1994 and 1995 as can be seen from pate 3 of Annexure 3. The appointments were purported to be made under the Bihar Panchayat Village Volunteer Force Rules, 1949. On 23.8.1993, the Bihar Panchayat Raj Act, 1947 was enacted and the Bihar Panchayat Raj Act, 1949 and Bihar Panchayat Miscellaneous Rules, 1961 were both repeated. In the year 1993, a ban was imposed on appointment of Dalpati under the 1949 Rules. The ban was lifted on 27.6.1994. It was after the ban was lifted, that the appellants were appointed as Dalpatis. Subsequently, the appellants were chosen for appointment as Panchayat Sewak based on their initial appointment as Dalpatis. They were required to undergo a training which they successfully completed and they were posted as Panchayat Sewaks in various Panchayats. Meanwhile, the validity of appointments of Panchayat Sewaks was questioned before the Patna High Court in C.W.J.C. Nos. 10492 of 1994, 325 of 96, 432 of 96 and 5600 of 1996. It was decided by the High Court that all appointments made under the 1949 Rules, subsequent to 23.8.1993, were invalid. Thus the appointments of the appellants as Dalpatis subsequent to 23.8.1993, became invalid and non -est. In view of this, an order of termination dated 20.4.1998 (Annexure 9) was issued to the appellants. Thus the services of the appellants were terminated. Thereupon, the appellants approached this Court by filing the writ petition. C.W.J.C. No. 6567 of 1998, challenging the order of termination. The contention of the appellants, inter alia, was that they were not parties to the writ petitions before the Patna High Court and, as such, they were not bound by the decision given in the said writ petitions. Since they had subsequently been chosen for appointment as Panchayat Sewaks, their serviced could not be terminated on the ground that their appointments were hit by that decision. It was further contended that Jharkhand Village Volunteer Force Rules, 2001 was brought into force with effect from 1.6.2002 and Rule 29 thereof saved the appointment of persons like the appellants. Their contentions were opposed by the State by pointing out that the Patna High Court had declared the law and the same was binding on the Government as will as on all persons who were appointed, even though they were not co - nominee parties to the writ proceedings before the Patna High Court. Their appointments as Dalpatis were made under a non -existent Rule and since the appointments of Dalpatis were declared invalid by the Patna High Court, the fact that the appellants were subsequently appointed as Panchayat Sewaks from Dalpatis, cannot confer a right on them to continue in the post of Panchayat Sewaks. The further submission was that the Rules of 2001 actually went against the appellants since it came into force with effect from 1.6.2002 and the services of the appellants were terminated with effect from 20.4.1998 and there is no rule which contemplates the grant of any benefit to persons whose services have been terminated prior to that date.

(3.) IT is seen that the appellants were appointed under a Rule that was not in existence since it stood repealed by the 1993 Act. The Patna High Court had declared that any appointment made subsequent to 23.8.1993 under the 1949 Rules was illegal. The law thus declared by the Patna High Court was obviously binding on the State as well as on all persons who had obtained appointments under the 1949 Rules subsequent to 23.8.1993. Although the appellants were not co -nominee parties to the writ petitions before the Patna High Court, they cannot be heard to contend that the said declaration of law was not binding on them or that their appointments were not illegal. It is seen that the decision of the High Court was challenged in the Supreme Court and the Supreme Court also dismissed the Petition for Special Leave to Appeal. Thus the law declared by the Patna High Court with respect to appointment made after 23.8.93 under the 1949 Rules, holds good and is binding on the appellants. The argument of the appellant that the law so declared is not binding on them cannot be accepted.