KOLAWANA GRAM VIKAS KENDRA Vs STATE OF GUJARAT .
Case number: C.A. No.-007595-007595 / 2004
Diary number: 12514 / 2003
Advocates: LAWYER S KNIT & CO Vs
HEMANTIKA WAHI
REPORTABLE IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7595 OF 2004
KOLAWANA GRAM VIKAS KENDRA ...APPELLANT
VERSUS
STATE OF GUJARAT & OTHERS ...RESPONDENTS
WITH
CIVIL APPEAL NOS. 7624-7625/2004
KOLAWANA GRAM VIKAS KENDRA ....APPELLANT
VERSUS
STATE OF GUJARAT & OTHERS ...RESPONDENTS
J U D G M E N T
V.S.SIRPURKAR, J.
1. In these appeals, the challenge is to the orders of
the Division Bench of the High Court dated 30.9.2003 and
7.4.2003 dismissing the Letter Patent Appeal Nos. 529 of
2003 and 1183 of 2002 filed by the appellant herein.
2. The appellant herein is a minority institution and
that is an admitted fact. It challenged the order dated
12/13.8.2002 on the ground that the said order is violative
of the provisions of Articles 14,29 and 30 of the
Constitution of India and is also violative of Section 40A
of the Gujarat Secondary Education Act, 1972. By that
order, the District Education Officer, Bharuch District,
Bharuch had refused the permission to admit the selected
candidate in direct pay scheme for the purpose of grant. It
so happened that the appellant selected few candidates and
sought a relief that their salaries should be paid as the
institution was admitted to 100% grant. The appellant
admittedly had not intimated the Department before making
the selection and proceeded to select the candidates without
scrutiny of the Education Department. This order was
challenged before the learned Single Judge.
3. Learned Single Judge, by orders dated 18.9.2002 &
11.3.2003 dismissed the Special Civil Application Nos. 8697
of 2002 and 1022 of 2003 respectively relying on the law
laid down by this Court and further relying on the circular
dated 6.10.1998 whereby it was obligatory on the part of
minority institutions to obtain prior approval from the
State Government/competent authority before making any new
appointment. The said orders of the learned Single Judge
were challenged before the Division Bench which confirmed
the said orders relying on the “relevant circulars annexed
with the petition”. The view taken by the Division Bench
was that the no-objection certificate insisted upon by the
State Government was only with a view to regulate
recruitment process and, therefore, it could not be
contended that the said policy violated the constitutional
mandate for minority institutions.
4. The Division Bench observed that the minority
institution can regulate its own procedure for the purpose
of imparting education and managing the institution.
However, for obtaining Government aid and assistance by way
of grant for the purpose of schools, it was within the power
of the government to put up such conditions of insisting
upon no-objection certificate. The orders passed by the
Division Bench are in challenge before us.
5. Mr. Huzefa Ahmadi, learned counsel appearing for the
appellant in his persuasive way tried to convince us that
the aforementioned circular by which the Government had
provided that every minority institution should obtain the
prior approval from the competent authority to appoint the
teachers would amount to interference in the internal
administration of minority institution. We do not agree.
All that the circular dated 6.10.1998 provides is that all
the government aided educational institutions of the State
such as Primary Schools, Middle Schools, Higher Secondary
Schools, Colleges, Sanskrit Pathshalas, Sangeet Vidhyalaya
etc. will not give effect to any appointment in teaching and
non-teaching post without prior approval from the State
Government or the competent authority.
6. In our considered view, we do not view this to be the
interference in the selection process. It would be perfectly
all right for a minority institution to select the
candidates without any interference from the Government.
However, the requirement of this prior approval is
necessitated because it is for the Government to see as to
whether there was actually posts available in the said
institution as per the strength of students and secondly;
whether the candidates, who were sought to be appointed,
were having the requisite qualifications in terms of the
rules and regulations of the Education Department. That is
precisely the stand taken by the State of Gujarat before us
in its counter-affidavit. Para 3 of the said affidavit
reads as under:
“Minority institutions are free to select their teaching and non-teaching staff. No Government Officer or the representative of the Board was appointed in the selection committee of the minority institution. There is no interference by the Government in the administration of the schools. However, N.O.C. is required to be obtained to verify whether there is a vacancy of a teacher of a particular subject as per the workload fixed by the Gujarat Secondary and Higher Secondary Education Board specially when the government is providing grant-in-aid and that he possesses minimum required qualification for the post he is appointed.”
7. From the reading of aforementioned para 3, it is
clear that all that the Government wants to examine is as
to whether the proposed appointments were within the frame
work of the rules considering the workload and the
availability of the post in that institution and, secondly;
whether the selected candidates had the necessary
qualifications for the subjects in which the said teachers
were appointed. The same applies to the non-teaching staff
also.
8. In view of this clear stand taken by the State
Government, we cannot pursue ourselves to hold that the
aforementioned circular amounts to any unconstitutional
interference in the internal working of the minority
institution. In that view, we would choose to dismiss these
appeals. However, Mr. Ahmadi raised another point saying
that if the prior approval or the no-objection certificate,
as the case may be, is not awarded within seven days without
any reason, then it would be hazardous for the minority
institution to run itself. We do expect the competent
authority to issue the no-objection certificate within the
time provided in the said circular which is of seven days.
Of course, if there are any objections, the authority will
be justified to take some more time within the reasonable
limits.
9. With these observations, these appeals are dismissed.
However, there shall be no order as to the costs.
.............................J. [ V.S. SIRPURKAR ]
.............................J. [ DEEPAK VERMA ]
NEW DELHI OCTOBER 20, 2009.