Dr. Mahendra Pal Tyagi vs State of U.P. and Others

The Petitioner has sought the quashing of the order dated 6th August, 2005 passed by the Director of Education (Higher Education), Allahabad (hereinafter referred to as the ''Director'') by which, pursuant to the order dated 29th July, 2005 issued by the State Government, the Manager of K.V. (P.G.) College, Machhra, Meerut has been directed to cancel the appointment of the Petitioner as Principal of the said College consequent to the cancellation of the placement of the Petitioner in the said College by the Director.

The Director, after having received the list of selected candidates from the Higher Services Commission (hereinafter referred to as the ''Commission'') established u/s 3 of the Uttar Pradesh Higher Education Services Commission Act, 1980 (hereinafter referred to as the ''Act''), initially issued the placement order dated 2nd May, 2001/ 8th March, 2002 but subsequently issued a fresh order dated 25th August, 2003 for placement of the Petitioner as Principal in K.V.(P.G.) College, Machhra, Meerut u/s 13(3) of the Act. The management of the College consequently issued appointment order in favour of the Petitioner. This placement order was cancelled by the Director.

We have considered the issues raised in this petition in the judgment delivered by us today in Writ Petition No. 60844 of 2005 (Dr. Satya Pandey v. Director of Education (Higher), U.P. Allahabad and Ors.). We, therefore, propose to state only the essential facts relating to the issuance of the placement order of the Petitioner by the Director as other facts have been stated in detail in the aforesaid judgment.

Advertisement No. 25 of 1998 was issued by the Commission on 13th August, 1998 for filling up posts of Principals for male and female Post Graduate Colleges and Degree Colleges. The Petitioner applied pursuant to the aforesaid Advertisement and gave the following preferences for being appointed as Principal in a Degree College:

i) Chinmaya Degree College, Haridwar

ii) K.L. D.A.V. College Roorkee

iii) Saligram Sharma Degree College, Rasna, Meerut

iv) MM Degree College, Khekra, Baghpat

v) Harsahi Degree College, Kanpur

The Petitioner was placed at Serial No. 8 in the list dated 18th April, 2001 of General Category candidates sent by the Commission to the Director containing names of Principals of Degree Colleges.

The Director issued the placement order dated 2nd May, 2001/8th March, 2002 for appointment of the Petitioner on the post of Principal in Krishna Dutt Mahavidyalaya, Balani, Meerut. The Petitioner did not join the said College. Thereafter, the Director issued another placement order dated 25th August, 2003 for appointment of the Petitioner as Principal in K.V. (P.G.) College, Machhra, Meerut. The Committee of Management of the College issued the appointment letter dated 27th August, 2003 to the Petitioner who joined the College on 28th August, 2003.

In the meantime, as complaints about large scale irregularities in the placement/appointments of Principals by the Director were received, the State Government conducted an enquiry through the District Magistrate, Allahabad. It was found in the enquiry that many persons were appointed as Principals of the Degree Colleges/Post Graduate Colleges against the provisions of the Act as well as against the decision of the Supreme Court in Kamlesh Kumar Sharma Vs. Yogesh Kumar Gupta and others, The State Government, therefore, by the order dated 29th July, 2005 issued directions to the Director to cancel such placement orders. Accordingly, the Director by the order dated 6th August, 2005 cancelled the placement order dated 25th August, 2003 of the Petitioner and also issued directions to the Committee of Management of K.V. (P.G.) College, Machhra, Meerut to cancel the appointment of the Petitioner. It is this order that has been impugned in the present petition.

On 6th September, 2005, while entertaining the writ petition, the Court ordered that till further orders of the Court, the impugned order dated 6th August, 2005 shall be kept in abeyance.

A counter affidavit has been filed in which it has been stated that the post of Principal in K.V. (P.G.) College, Machhra, Meerut was not advertised in Advertisement No. 25 of 1998 and infact it was subsequently advertised in Advertisement No. 36 of 1998. It is, therefore, stated that the appointment of the Petitioner was void, being against the provision of Section 13 of the Act and also against the decision of the Supreme Court in Kamlesh Kumar Sharma (supra). Even otherwise, when the Petitioner had applied for the post of Principal in a Degree College, he could not have been appointed as a Principal in a Post Graduate College.

Learned Counsel for the Petitioner has raised the same submissions as were raised in Dr. Satya Pandey (supra).

We have examined the issues raised by learned Counsel for the Petitioner in detail in the judgment and order of date rendered in Dr. Satya Pandey (supra) and have rejected them.

Thus, for the reasons stated in the judgment delivered by us today in Dr. Satya Pandey (supra), the Petitioner is not entitled to any relief and the writ petition deserves to be dismissed.

The writ petition is, accordingly, dismissed.