T.NADU COMPUTER SC.B.ED.G.T.WELF.SOCIETY Vs HIGHER SEC.SCL.COMPUTER TECH.ASSN..
Case number: C.A. No.-004187-004187 / 2009
Diary number: 28950 / 2008
Advocates: VIKAS MEHTA Vs
RAKESH K. SHARMA
Page 1
Page 2
Page 3
Page 4
Page 5
Page 6
Page 7
Page 8
Page 9
Page 10
Page 11
Page 12
Page 13
Page 14
Page 15
Page 16
REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2009 (Arising out of SLP (C) No. 25097 of 2008)
T. Nadu Computer SC B.Ed. G.T. Welf. Society ..Appellant
Versus
Higher Sec. Scl. Computer Tech. Assn. & Ors. .. Respondents
WITH
CIVIL APPEAL Nos. OF 2009 (Arising out of SLP (C) Nos. 26768-26769 of 2008)
JUDGMENT
Dr. Mukundakam Sharma, J.
1. Leave granted.
2. The present appeals were filed and directed against the common
Judgment and Order passed by the Division Bench of the Madras High Court
allowing the writ appeals filed by Respondent No. 1 and thereby dismissing
the writ petitions filed by the appellant herein. The writ petitions were filed
by the appellant herein contending, inter alia, that prior to 1999, graduates
with Post Graduate Diploma in Computer Applications from a recognized
University were appointed by Parents and Teacher Association of various
schools as Computer Teachers in the said schools. In the year 1999, the
Government took a policy decision to bring out a Scheme to offer computer
education as a subject in about 1200 Government Higher Secondary Schools
from the academic year 1999-2000. On 17.3.1999, the Chief Minister, while
presenting the Budget for the year 1999-2000 before the Legislative Assembly
informed on the floor of the State Assembly that the Government had decided
to utilize the maximum of contemporary innovation in the information
Technology for economic and social development of the State and thus
proposed to draw a scheme for offering Computer Education based on
curriculum designed by experts as an elective subject in the 11th and 12th
standards in all the 1200 higher secondary schools in the State from the
academic year 1999-2000. Pursuant to the aforesaid statement and assurance
of the Chief Minister and the policy decision of the Government, the State
Government on 19.03.1999 invited sealed tenders from reputed organizations
and computer training centers for leasing out computer hardware and software
and for providing computer training in 1200 Higher Secondary Schools in
2
four regions, namely, Chennai, Trichy, Coimbator and Madurai for five years
by engaging qualified instructors of their choice. Thereafter, the State
Government entered into a contract with the Electronic Corporation of Tamil
Nadu (ELCOT) for a period of five years giving them the responsibility to
take all the steps for conducting the computer classes in about 1200 Higher
Secondary Schools.
3. Pursuant to the instructions issued by the State Government, the
ELCOT selected many agencies to fill up the vacancies by selecting qualified
Computer Instructors. Such Computer Instructors were thereafter came to be
appointed in two phases. In Phase-I, 1332 instructors were appointed in the
year 1999 and in Phase-II 1062 Instructors were appointed in the year 2000,
on a consolidated salary of Rs. 1,500/-, which was later on enhanced to
Rs. 2,000/- per month.
4. In 1999, a writ petition came to be filed before the Madras High Court.
While dismissing the said writ petition on 23.04.1999, the Madras High Court
observed that in future, if the Government creates any permanent or
sanctioned posts to impart education on Computer Science in Government
Higher School, such posts should be filled up by recruiting candidates
sponsored by the Employment Exchange and by following the rule of
Reservation.
3
5. The aforesaid contract entered into with the private agencies came to an
end by February, 2005. However, considering the welfare of the students, the
contract employees were allowed to continue to work in the Government
Schools. Thereafter, the Government had taken a policy decision in the year
2006 to have one post of “Computer Instructor” in every Government Higher
Secondary School i.e. in all the 1880 Government/Corporation/District
Municipalities/Municipalities Higher Secondary Schools. Consequent thereto
a G.O. Ms No. 187, dated 04.10.2006 was issued, creating 1880 posts of
Computer Instructors for the aforesaid various schools. It was also stated that
the aforesaid posts of Computer Instructors would carry a pay scale of Rs.
5500-175-9000. It was also mentioned in the said Memorandum that all the
aforesaid posts which are created would be permitted, on temporary basis
subject to the rules in force and would be valid for one year from the date of
its filling up. In continuation of the aforesaid policy decision another
Memorandum was issued intimating the decision of the Government that the
Government itself can appoint computer instructors, for the purpose of
implementing computer education scheme in all such schools. A broad
criteria as to how selection process would take place was also conveyed in the
aforesaid letter. It was stated in the said communication that Special test
would be conducted by the teachers’ selection Board for computer teachers
4
who are serving in Government High Schools and that selection would be
made on the basis of the marks obtained. It was also made clear by the State
Government in the said communication dated 04.10.2006 that educational
qualification like B.Ed. for selection of computer instructor would not be
insisted upon. On 10.10.2006 the State Government took a decision that those
Computer Instructors appointed by the contractors and who were in service on
the dates when the Government took over the responsibility of payment of
their salary in Government schools immediately after the expiry of the
contract period would be eligible to appear in the Special Test to be conducted
by the Teachers Recruitment Board. It was also stated therein that the
minimum qualifying marks would be 50%.
6. The decision of the Government to dispense with the B.Ed.
qualification was challenged by the qualified B.Ed. graduates in Computer
Science before the High Court of Madras. Such qualified B.Ed. graduates in
Computer Science filed a batch of writ petitions before the High Court of
Madras. A learned Single Judge of the High Court while disposing of the writ
petitions held that the said Government M.S. Letter No. 188, dated 04.10.2006
is unsustainable and consequently quashed the same. Aggrieved by the same
the Higher Secondary School Computer Teachers Association preferred writ
appeal whereas the Government of Tamil Nadu preferred a separate
5
Writ Appeal. All the aforesaid appeals were taken up for consideration by the
Division Bench of the High Court. By the impugned order dated 22.08.2008,
the Division Bench of the High Court set aside the order of the learned Single
Judge holding that the learned Single Judge was not justified in setting aside
the policy decision of the Government. It was held by the Division Bench of
the High Court that it would accept the statement of the State that the present
recruitment is a special recruitment for absorption of existing Computer
Instructors, who were lawfully engaged with due sanction of the Government
and that for employment of future vacancies for the posts of Computer
Instructors, the recruitment would be made from all eligible applicants (with
B.Ed. qualification) without any preference being shown to the already
employed Computer Instructors in Government Higher Secondary School and
that such recruitment would be made on employment on seniority basis. The
High Court accepted the aforesaid statement of the Government, which was
taken as genuine and reasonable and consequent thereto the High Court issued
a direction to the Governmental authorities that the entire process of selection
on the basis of special drive examination would be conducted strictly only as a
one time measure. It was also directed that the process of holding the
examination shall be completed within six months from the date of receipt a
copy of the judgment and that the left over vacancies and the other vacancies,
if any, arising in the meantime would be filled up within three months
6
thereafter, as has been assured before the High Court, making open the
recruitment to all eligible B.Ed. and M.Ed. candidates and giving employment
on seniority basis, without any preference to the already employed Computer
Instructors in Government Higher Secondary Schools.
7. Being aggrieved by the Judgment and Order dated 22.08.2008 passed
by the Division Bench of the High Court, the present appeals have been
preferred by the appellants herein.
8. While issuing notice on 13.10.2008, this Court passed an interim order
holding and observing that the appointment of Computer Instructors pursuant
to the orders passed by the High Court allowing the State Government to
proceed with the process of appointment of Computer Instructors would be
subject to the result of the appeals. The effect of the aforesaid order was that
there was no bar on the part of the State Government to proceed and continue
with the appointment process of such Computer Instructors but would be
subject to further orders of this Court. Consequently the State Government
announced the date of the Special Recruitment Test as 12.10.2008, which was
incidentally a Sunday.
9. The said test was held on the said notified date and the result of the
examination was also published. A list of the candidates, who appeared and
7
succeeded in the said test, was also published. It transpires from the records
placed before us that a total of 1714 candidates appeared in the Special
Recruitment Test in terms of the criteria laid down by the Selection Board.
The minimum qualifying marks for the posts of “Computer Instructors” was
fixed as 50% i.e. 75 marks out of total 150 marks. The said qualifying criteria
was laid down in the meeting held on 10.10.2006 wherein representatives of
the Government was also present. On the night of 12.10.2008, the respondent
No. 3 published the list of provisionally selected candidates for appointment
to the post of Computer Instructors based on the Special Recruitment Test on
the Internet. While publishing the said marks of the candidates, it was made
clear that all candidates, who have secured 35% marks in the Special
Recruitment Test would be called for Certificate Verification. It is thus
established, that the State Government reduced the minimum qualifying marks
for the post of Computer Instructors to 35% which is contrary to an earlier
decision taken in a meeting held on 10.10.2006 that the minimum qualifying
marks for filling up the posts of Computer Instructors would be 50% i.e. 75
marks out of total 150 marks.
10. It is thus established that the Government changed the rules of
recruitment and terms and conditions of appointment in the mid-way after the
selection process was initiated. The said decision was taken on a Sunday i.e.
8
on 12.10.2008, after the candidates had taken their exams. It also transpires
from the record that out of 1686 candidates only 857 candidates had in fact
secured 50% marks i.e. 75 marks out of 150 marks whereas 829 candidates
secured marks between 35% and 50% i.e. less than 75 marks out of 150
marks. It is also indicated from the said result published that out of 1714
candidates, who had taken the Special Recruitment Test it is 1686 candidates
who were found to have secured more than 35% marks, and they were
provisionally selected for certificate verification.
11. The appellants have challenged before us the aforesaid alleged arbitrary
decision of the Government in conducting a special recruitment test against
the Rules and Guidelines issued for the recruitment of Computer Instructors
and also by altering the minimum qualifying marks from 50% to 35% so as to
absorb a larger number of candidates of its choice and thereby violating its
own norms and guidelines.
12. We heard learned counsel appearing for the parties on the aforesaid
issues which were raised before us. The contract employees who were
appointed by the contractor were discharging their duties as Computer
Instructors in the Government Schools for a number of years on a
consolidated pay. Their plea for regularization of their service was, however,
rejected by the Court holding, inter alia, that they have no such vested right to
9
claim for such regularization. However, in order to give them one opportunity
to get themselves properly selected and then absorbed against regular posts,
one time opportunity was given to them by the Government for getting
themselves selected and then recruited and absorbed considering the fact that
they were engaged and paid from the fund released by the Government.
Qualifications and norms for such Special Recruitment Test for the post of
Computer Instructors were also laid down by issuing a policy decision and
instructions wherein it was provided that the minimum qualifying marks
would be 50%. The Government on 04.10.2006 laid down the said
instructions whereas the Special Recruitment Test was scheduled to be held
on 12.10.2008, which was a Sunday. The test as scheduled was also held in
which undisputedly only 894/857 candidates had received more than 50%
marks whereas 906/829 candidates secured marks below 50% but above 35%
and they have also been shown as qualified in the test in terms of the amended
decision taken by the Government of Tamil Nadu on the night of 10.10.2006
i.e. after the recruitment process was started and even after the Special
Recruitment Test was held.
13. The appellants herein have challenged the entire process of selection
contending, inter alia, that such a Special Recruitment Test could not have
been held for giving advantage to contract employees, who were not even
10
qualified persons to be appointed as such Computer Instructors in Government
schools. The rules provide that such posts of Computer Instructors, which are
to be filled up as against permanent and sanctioned posts to impart education
in computer science in Government Higher Secondary School would be filled
up by following the rules of reservation in accordance with the existing Rules
for such appointment. It was submitted by the counsel appearing for the
appellants that entire action of holding the Special Recruitment Test for
appointment of Computer Instructors was illegal since it was held in violation
of the order of the Madras High Court dated 23.04.1999 in W.P. No. 6565 of
1999, wherein the High Court has specifically observed as follows:
“In future if the Government creates any permanent or sanctioned posts to impart Computer Science in Government Higher Secondary School, no doubt such posts shall be filled up by recruiting candidates sponsored by the Employment Exchange and by following the rules of reservation”.
14. Counsel appearing for the respondents, however, submitted that since
these contract employees have been working for a very long time in the
Government Schools, therefore, the Government had taken the decision to
reduce the minimum qualifying marks to see that at least some of them who
could qualify in the Special Recruitment Test could be recruited and absorbed
so as not to deprive them from getting absorbed in the Government
employment through a regular process. It was also submitted that out of 1714
11
candidates, who have written the Special Recruitment Test only 894
candidates could receive more than 50% marks whereas 906 candidates could
obtain less than 50%, which was minimum qualifying marks prescribed by the
Government in its earlier policy decision but obtained more than 35% marks.
Consequently, it was submitted that the Government thought it fit that the said
minimum qualifying marks should be reduced to 35% so as to absorb more
people, who are still working in the Government Schools as Computer
Instructors.
15. We have considered the aforesaid rival submissions of the counsel
appearing for the parties in the light of the records placed before us. It is
clearly established from the records that in order to give one time opportunity,
a Special Recruitment Test was ordered to be held for selection and
recruitment as also absorption of existing Computer Instructors. The said
decision was taken on sympathetic consideration and with the intention of
doing justice to those existing Computer Instructors, who were working in
Government Schools for a very long time. Such a recruitment drive and test
was held by laying down Rules of Recruitment thereby providing a level
playing field for all concerned. Prior to holding of the said Test guidelines
were formulated through a policy decision laying down the criteria that the
minimum qualifying marks in the said test would be at least 50%. The said
12
guidelines of Recruitment as laid down through a policy decision was
sacrosanct and was required to be followed for all practical purposes even if
we accept that the Government could have filled up the said posts of
Computer Instructors by holding a Special Recruitment Test of the aforesaid
nature as one time exception. We, however, cannot hold that the subsequent
decision of the Government thereby changing qualifying norms by reducing
the minimum qualifying marks from 50% to 35% after the holding the
examination and at the time when the result of the examination was to be
announced and thereby changing the said criteria at the verge of and towards
the end of the game, as justified for we find the same as arbitrary and
unjustified. This Court in Hemani Malhotra vs. High Court of Delhi [ 2008
(7) SCC 11 ] has held that in recruitment process changing rules of the game
during selection process or when it is over are not permissible.
16. Thus we hold and declare that those candidates who had secured more
than 50% qualifying marks would he held to have qualified in the said test and
the remaining candidates would be treated as unsuccessful/failed and therefore
became ineligible to be permanently recruited and absorbed in Government
Schools. However, we give a liberty to the State Government to hold a fresh
examination/recruitment test to fill up all the remaining posts of Computer
Instructors as against sanctioned and vacant posts of Computer Instructors,
13
which we are told would be more than 1000, by holding a recruitment test in
terms of assurance given to the High Court. We, however, give liberty to
those unsuccessful/failed candidates, who have secured less than 50% marks
and more than 35% marks in the earlier Special Recruitment Test and desire
to apply as against the advertisement, which shall be issued in newspapers and
also by calling names from the Employment Exchange. The candidates, who
had applied and appeared in the Special Recruitment Test and obtained above
35% marks would accordingly be allowed to appear if they so apply against
the advertisement to be so issued in terms of this order although they may not
have B.Ed. Degree which shall, however, be treated only as one time
concession and exception.
17. Consequently, we give the following directions to the State
Government that:
a) Only those candidates who had secured more than 50% qualifying
marks in the Special Recruitment Test shall be treated as qualified and
recruited as Computer Instructors and they shall be so absorbed and
their service shall be so regularized in accordance with law;
b) The remaining candidates who had secured less than 50% qualifying
marks but above 35% marks should be declared and held to be
unsuccessful and failed in the said Special Recruitment drive but they
14
would be allowed to appear in the next Recruitment Test to be held for
filling up the remaining vacant posts of Computer Instructors without
insisting upon them to have B.Ed. degree as one time exception and
concession;
c) The State Government shall also hold the said test by inviting
applications through issuing an advertisement and also allow candidates
to take the test sponsored by the Employment Exchange. In the said
test all other rules of appointment for such post and the rules of
reservation would also apply. The only exception would be the
candidates who had received more than 35% marks in the earlier
Special Recruitment drive but less than 50% marks which was
qualifying marks may not have B.Ed. degree, which would be treated as
one time exception for them as they were working as Computer
Instructor.
18. In the light of the aforesaid observations and directions, the present
appeals are allowed to the aforesaid extent.
………..…………………….CJI
15
………………………………..J. (P. Sathasivam)
………………………..………J. (Dr. Mukundakam Sharma)
New Delhi, July 9, 2009
16