P. THURAI PANDIAN Vs K. SUBRAMANIAN .
Case number: C.A. No.-005097-005097 / 2009
Diary number: 27212 / 2006
Advocates: M. A. CHINNASAMY Vs
N. ANNAPOORANI
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. _________OF 2009 (Arising out of SLP (Civil) No. 18765 of 2006)
P. Thurai Pandian …. Appellant
Versus
K. Subramanian and others … Respondents
J U D G M E N T
S.B, SINHA, J.
Leave granted.
1. Parties hereto had been working in a school commonly known as
S.M.R.V. Higher Secondary School, Vadasery in the District of Nagercoil,
Tamil Nadu. It is a ‘private aided school’ within the meaning of the provisions
of the Tamil Nadu Recognition of Private Schools (Regulation) Act, 1973 (for
short ‘the Act’).
2. Indisputably the conditions of service of the teachers of the said school
are governed by the provisions of the Act and the Rules framed thereunder.
3. Mr. P. Subramanian was the Head Master of the said school. He retired
on 31st May, 2003 whereupon a vacancy to the said post occurred. The
appellant as also the first respondent were not the seniormost teachers in the
said school. But as the first two seniormost teachers expressed their
unwillingness to be the Headmaster of the school, the School Selection
Committee considered the cases of the appellant and the first respondent only
for appointment to the said post. The school adopted a policy of choosing the
candidate by secret ballot. The first respondent secured five votes while the
appellant secured four. The School Committee appointed the first respondent in
the post of Head Master.
4. Inter alia contending that he was more meritorious than the first
respondent, the appellant preferred an appeal against the decision of the
Selection Committee before the Joint Director of School Education. By an
order dated 17th December, 2004 the appeal of the appellant was allowed.
5. We may also place on record that the appointment of the first respondent
was not approved by the said Joint Director. However, it must also be noticed
that one of the allegations against the first respondent in the inspection reports
filed by C.E.O. and D.E.O. was that he had never participated in the Parents
Teachers Meeting, Independence Day Celebrations or any of the functions of
the school.
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6. The first respondent filed a writ petition before the High Court
questioning the said order of the Joint Director dated 17th December, 2004. A
learned Single Judge of the High Court allowed the said writ petition and
directed the School Committee to consider the cases of all eligible candidates
for appointment to the post of Head Master.
7. The appellant preferred an intra court appeal thereagainst which, by
reason of the impugned judgment, has been dismissed.
8. The question which arose for consideration before the High Court is as to
whether the High Court should have interfered with the order passed by the
statutory authority in exercise of its writ jurisdiction.
9. By a detailed judgment both the learned Single Judge as also the Division
Bench took into consideration the respective qualifications of the appellant as
also the first respondent to opine that both the School Committee as also the
Joint Director of Schools did not consider the respective merits and abilities of
the parties from all perspectives.
10. Referring to the relevant provisions of the Act and the Rules relating to
constitution and functioning of the School Committee, the High Court opined
that in terms thereof the role of the School Committee must be held to be
paramount in the administration of school.
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11. Before adverting to the aforementioned question we may notice Rule
15(4) of the Tamil Nadu Recognized Private Schools Rules, 1974 (for short ‘the
Rules’, which reads as under:-
“15. Qualification, conditions of service of teachers and other persons.-
(4) (1) (i) Promotion shall be made on the grounds of merit and ability, seniority being considered only when merit and ability are approximately equal.
(ii) Appointments to the various categories of teachers shall be made by the following methods.
[i] promotion from among the qualified teachers in that school:
[ii] if no qualified and suitable candidate is available by method (1) as above – (a) appointment of other persons employed in that school, provided they are fully qualified to hold the post of teachers;
(b) appointment of teachers from any other school;
(c) direct recruitment.
In the case of appointment from any other school or by direct recruitment, the school Committee shall obtain the prior permission of the District Elementary Educational Officer in respect of Pre- Primary, Primary and Middle School and that of the inspecting officer in respect of High and Higher Secondary Schools, setting out the reasons for such appointment. In respect of Corporate Body running more than one school, the schools under that body shall be treated as one unit for purpose of this rule.
(d) Appointments to the post of Headmaster of Higher Secondary School shall be made by the method
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specified in clause (ii), either from the category of Headmasters of High Schools or Teachers’ Training Institutes or from the category of Post Graduate Assistants in Academic Subjects or Post Graduate Assistants in language provided they possess the prescribed qualifications”
12. The Managing Committee of the School indisputably was considering the
question of filling up the post of Head Master by way of promotion from
amongst the qualified teachers in the school.
The Selection Committee, thus, had to consider the respective merits and
abilities of the qualified teachers for grant of promotion. Both the learned
Single Judge as also the Division Bench arrived at a finding of fact that both the
appellant as well as the first respondent were duly qualified for holding the said
post.
On the aforementioned premise the High Court, in our opinion, cannot be
said to have committed any legal infirmity in issuing the impugned directions.
13. The Joint Director (School Education) may be an appellate authority but
there is nothing to show that the statute provides for ‘finality’ of his decision.
The appellate authority itself did not hold any viva voce to judge the respective
suitability of the contenders to the post. Apart from the respective
qualifications of the candidates and/or adverse reports of the C.E.O. against the
first respondent, he did not consider any other aspect of the matter.
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14. The selection process adopted by the Management of the School was
unconstitutional. A deliberative process amongst the members of the Selection
Committee to choose the best candidate available for promotion was imperative
to the post of Head Master was imperative in nature. The Selection Committee
and for that matter the Management of the School must not only function in
terms of the provisions of the statute, they were required to maintain fairness in
the selection making process. Secret ballot would not be a fair procedure for
selecting a candidate for the post of Head Master of a school in view of the fact
that holder of the said post should not only possess the educational
qualifications but also seniority and administrative ability. The Selection
Committee is required to consider other qualities of the candidates also for
holding the post of Head Master of an institution.
15. Before, however, we part with this judgment, we must take note of the
fact that the School Committee on 25.10.2006 after the judgment of the
Division Bench of the High Court dated 12.10.2006 was delivered, issued notice
to all the concerned to select the Headmaster again. Admittedly no outsider
applied for the said post. Even from within the School also only the appellant
and the respondent applied.
16. The appellant has also before us challenged the said notification inviting
applications for the post of Headmaster on the ground that as per Rule 15(4) of
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the 1984 Rules, the School Committee could not have invited applications from
outside the School .
17. In our considered opinion, even though applications had been invited,
admittedly no such applicant applied for the said post. Even from within the
school only the appellant here in P Thural Pandian and respondent No. 1, herein
K Subramanium applied. We would, therefore, reject the submission of the
learned counsel because at this stage the said argument has become futile, since
no outsider has applied for the said post of the Headmaster.
18. We must also further take notice of the fact that the School committee
after considering the merit and ability of both the applicants, appointed
Respondent No. 1 Mr K subramanium as Headmaster vide Resolution No. 2
dated 25.10.2005. The District Educational Officer on 15.11.2006 approved the
proposal for appointment of Mr. K Subramanium as Head master of the School
and stated that in view of the common judgment dated 12.10.2006 the
appointment order of P Thurai Pandian as Headmaster dated 28.12.2004 be
deemed to be cancelled.
19. However on 31.01.2007 a new District Educational Officer was
appointed and he cancelled the order of the previous DEO dated 15.11.2006.
Respondent No.1, K Subramanium thereafter approached the Madurai Bench of
the Madras high Court by filing a writ petition which was marked as WP No.
4341/2007 and obtained an interim stay on 08.02.2007. As a result of the said
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order of stay respondent No. 1, K Subramanium is at present holding the post of
the Head Master of the School.
20. We are hereat not concerned with the challenge to the cancellation of
order dated 15.11.2006 of the new District Educational Officer. We need not
make any observations on the said matter as the said matter to the best to our
knowledge is still sub judice. We would, however, request the High Court to
consider the desirability of disposing of the matter pending before it, if not
already disposed of.
21. We, therefore, are of the opinion that there is no legal infirmity in the
impugned judgment. The appeal is dismissed accordingly. No costs.
………………………………..J. [ S.B. Sinha ]
………………………………..J. [ Cyriac Joseph ]
New Delhi August 4. 2009
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