Pradeep Mandeliya vs State of Madhya Pradesh & Another

,,,,,,

Sanjay Yadav, J",,,,,,

This appeal under Section 2(1) of the Madhya Pradesh Uchcha Nyayalaya (Khand Nyayapeeth Ko Appeal) Adhiniyam, 2005, is directed against the",,,,,,

order dated 27/06/2018 passed in Writ Petition No.12954/2018.,,,,,,

(2) Relevant facts, in nutshell, are that the appellant (referred as petitioner) an aspirant for appointment as Assistant Grade III in Government",,,,,,

Department applied for the post in pursuance to the advertisement issued by the VYAPAM on 21/11/2016. The written test was conducted on,,,,,,

18/12/2016. Petitioner qualified the written test and was placed at Srl. No. 1 of the merit list in Scheduled Caste category. The petitioner was allotted,,,,,,

the Department of Excise. He was asked to furnish documents for verification vide letter dated 23/05/2017. The select list was published in,,,,,,

September, 2017. As the name of petitioner did not find mention in the select list, he filed a representation on 07/09/2017 and 19/09/2017. Whereon, by",,,,,,

communication dated 04/05/2018 he was informed that the multiple score cards relied by him to be eligible were not acceptable and being ineligible, he",,,,,,

is not selected. By said communication, his representation for taking into consideration both the score-cards, issued on 28/02/2016 and 20/11/2016, was",,,,,,

rejected. For ready reference, the communication is extracted below:-",,,,,,

dk;kZy; vkcdkjh vk;qDr] e/;izns'k] eksrhegy] Xokfy;j,,,,,,

E-mail: ecmpgwl@hotmail.com,,,,,,

dzekad1¼l½LFkk-@94&17@2018@1288 Xokfy;j] fnukad 04-05-2018,,,,,,

izfr],,,,,,

Jh iznhi e.Msfy;k,,,,,,

iq= Jh vkseizdk'k e.Msfy;k,,,,,,

fuoklh&U;w lqjs'k uxj] ikuh dh Vadh,,,,,,

,oa 'khryk xkMZu ds ikl] FkkVhiqj]",,,,,,

eqjkj] ftyk Xokfy;j ¼e-iz-½,,,,,,

fiu&474011,,,,,,

fo""k;%&izksQs'kuy ,Xtkfeus'ku cksMZ O;kie }kjk vkoafVr foHkkx]",,,,,,

Department of Science & Technology),,,,,,

dk;kZy; vkcdkjh vk;qDr e-iz- Xokfy;j e-iz-lgk;d xszM&3 ds in ij fu;qfDr ds laca/k esa A,,,,,,

lanHkZ%&vkidk vH;kosnu fnukad 07-09-2017 ,oa fnukad 19-09-2017A",,,,,,

&&&&&&&&&&&&,,,,,,

vkids }kjk mi;qZDr fo""k;kUrxZr lanfHkZr vH;kosnu izLrqr dj lhihlhVh ds nks i`Fkd&i`Fkd LdksjdkMZ miyC/k djkrs gq, nksuks Ldksj dkMkZs dks",,,,,,

la;qDr ekurs gq, lgk;d xzsM&3 ds in ij fu;qfDr fn;s tkus dk vuqjks/k fd;k gSA",,,,,,

e/;izns'k 'kklu] foKku ,oa izks|ksfxdh foHkkx] ea=ky;] oYyHk Hkou] Hkksiky }kjk fn;s x;s ekxZn'kZu vuqlkj Madhyap radesh Agency for promotion",,,,,,

of information Technology (A Regd. Society of Govt. M.P. Under }kjk vk;ksftr CPCT ijh{kk dk lapkyu CPCT fu;e iqfLrdk }kjk fd;k tkrk gSA CPCT,,,,,,

fu;e iqfLrdk ds fu;e 3-9 dh dafMdk 7.C ,oa 7.D vuqlkj Þfdlh Hkh vH;FkhZ dk ,d gh Ldksj dkMZ ekU; gksxk rFkk fdlh Hkh ukSdjh",,,,,,

esa lfEefyr gksus ds fy, ,d ls vf/kd Ldksj dkMZ dk mi;ksx ugha fd;k tk ldrk gSAÞ",,,,,,

pwWfd vki izksQs'kuy ,Xtkfeus'ku cksMZ] e/;izns'k ] Hkksiky }kjk vk;ksftr lewg&4 ds varxZr lgk;d xzsM&3 LVsuksxzkQj] LVsuksVk;fiLV] MkVk",,,,,,

,aVªh vkWijsVj] vkbZ-Vh- vkWijsVj ,oa vU; inksa gsrq la;qDr HkrhZ ijh{kk 2016 esa vkosnu djus ds vafre fnukad 21-11-2016 rd ,d gh CPCT Ldksj",,,,,,

dkMZ esa lsD'ku&1 ¼dEI;wVj n{krk½ ,oa lsD'ku&2 ¼fgUnh Vk;fiax½ esa mRrh.kZ ugh agSA ,oa lgk;d xszM&3 in gsrq fu/kkZfjr ;ksX;rk",,,,,,

dh iwfrZ ugha djus ls vkidks lgk;d xzsM&3 ds in ij fu;qfDr ugha nh tk ldrh gSA mijksDr rF;ksa ds izdk'k esa vkidh vksj ls izkIr lanfHkZr vH;kosnu,,,,,,

iw.kZ fopkjksijkar vekU; fd;s tkrs gSA,,,,,,

¼vkcdkjh vk;qDr }kjk vknsf'kr½,,,,,,

¼,u-,l-tkeksn½",,,,,,

mik;qDr vkcdkjh,,,,,,

e/;izns'k,,,,,,

(3) Petitioner challenged the order in writ petition on the ground that both the score cards were admissible in terms of Circular No.C-3-15/2014/1-3,,,,,,

dated 01/12/2016. It was urged that there cannot be any disqualification based upon the fact that the candidate has passed the examination in two,,,,,,

attempts. It was urged that the rejection was contrary to the advertisement and the recruitment rules.,,,,,,

(4) Learned Single Judge non-suited the petitioner on the findings that as per advertisement the selection to Group 4 posts, which comprised of",,,,,,

Assistant Grade III/ Stenographer/ Steno-typist/ Data Entry Operator/ IT Operator, was to be in terms of Madhya Pradesh Junior Service (Joint",,,,,,

Qualifying) Examination Rules, 2013 whereby Computer Proficiency Certification Test (CPCT) score card was one of the essential qualifications, and",,,,,,

that Rule 3.9(7)(c) and (d) of Computer Proficiency Certification Test Rule Book for Examinees prohibits consideration of multiple score cards of,,,,,,

single candidate.,,,,,,

l-Ø-,lewg,"iz'u i= dh dqy

la[;k",dqy vad,iz'u i= dk fooj.k,,

¼1½,¼2½,¼3½,¼4½,¼5½,,

1.,lewg&pkj,01,100,"lkekU; Kku]

lkekU; xf.kr","lkekU; fgUnh]

lkekU; dEI;wVj

Kku]","lkekU; vaxzsth]

lkekU; vfHk:fp]

     Â,,,,,,

10- ik=rk dh 'krsZa ;Fkk 'kS{kf.kd@rduhd@O;kolkf;d vgZrk,a%&",,,,,,

¼1½ vH;FkhZ dks mlds }kjk viuk vkosnu izLrqr djus dh frfFk dks ekaxdrkZ foHkkx ds foHkkxh; Hkjrh fu;eksa ds mica/kksa ds vuqlkj,,,,,,

'kS{kf.kd@rduhdh@O;kolkf;d vgZrk /kkj.k djuk vfuok;Z gksxk] bl izdkj dh ;ksX;rk dk mYys[k ekaxdrkZ foHkkx } kjk e.My dks Hksts x, ekax i= esa",,,,,,

vfuok;Z :i ls djuk gksxkA inksa ds fofHkUu lewgksa dh ijh{kk ds fy, fuEufyf[kr 'kS{kf.kd vgZrk vfuok;Z gksaxh] vFkkZr~&",,,,,,

lewg&pkj,,,,,,

d vH;fFkZ;ksa us gk;j lsds.Mjh ijh{kk ¼10$2½ mRrh.kZ dh gks rFkk muds ikl ekU;rk izkIr fo'ofo?kky; ls dEI;wVj ,Iyhds'ku esa i=ksikf/k@izek.k",,,,,,

i= gksa] lkFk gh dEI;wVj ij 30 'kCn izfrfeuV dh xfr ls 'kklu }kjk vf/kd`r laLFkk ls izkIr fganh esa Vk;fiax dh n{krk izek.k i= gks] vk'kqfyfid ds fy;s,,,,,,

vH;FkhZ us fdlh ekU;rk izkIr laLFkk vFkok ifj""kn~ ls vaxszth vFkok fganh 'kh?kzys[ku ijh{kk 100 'kCn izfr feuV dh xfr ls mRrh.kZ dh gks vkSj",,,,,,

LVsuksVk;fiLV ds fy;s vH;FkhZ ds ikl lkekU; foHkkx }kjk le;≤ ij ;Fkk ekU; vaxszth vFkok fganh 'kh?kzys[ku esa 80 'kCn izfrfeuV dh xfr gksA,,,,,,

[k vuqjs[kd] bysDVªhf'k;u] lgk;d eSdsfud] dkjisUVj ,oa vU; led{k inksa gsrq vH;fFkZ;ksa us gk;j lsds.Mjh ijh{kk ¼10$2½ mRrh.kZ dh gks rFkk",,,,,,

muds ikl vkbZ-Vh-vkbZ- ls lacaf/kr VsªM esa fMIyksek@izek.k i= gks],,,,,,

e/;izns'k 'kklu lkekU; iz'kklu foHkkx ea=ky;] oYyHk Hkou] Hkksiky ds dzekad lh 3&8@2013@1@3] Hkksiky fnukad 01 tqykbZ]2013 ds la'kksf/kr i=,,,,,,

dzekad lh 3&15@2014@1@3] Hkksiky fnukad 26 Qjojh] 2015 ,oa lh 3&5@2016@1&3 Hkksiky] fnukad 27-7-2016 ds vuqlkj%&",,,,,,

A. lkekU; iz'kklu foHkkx }kjk fuEukafdr laLFkkvksa ls ,do""khZ; dEI;wVj fMIyksek@lfVZfQdsV vfuok;Z fd;k x;k gS&",,,,,,

1- ;w-th-lh- }kjk ekU;rk izkIr fdlh Hkh fo'ofo?kky; ls  fMIyksekA,,,,,,

2- ;w-th-lh- }kjk ekU;rk  izkIr  fdlh  Hkh  eqDr  fo'ofo|ky; ls fMIyksekA,,,,,,

3- Mh-vks-bZ-,-lh-lh- ls fMIyksek Lrj dh ijh{kkA",,,,,,

4- 'kkldh; ikWyhVsfDud dkWyst ls ekWMuZ vkWfQl  eSusteasV dkslZA  Â,,,,,,

5- 'kkldh; vkbZ-Vh-vkbZ- }kjk ,do""khZ; ÞdEI;wVj  vkWijsVj ,oa izksxkzfeax vflLVsaVÞ (COPA) izek.k i=A    Â",,,,,,

6- jk""Vªh; O;kolkf;d izf'k{k.k ifj""kn (N.C.V.T.) ubZ",,,,,,

 fnYyh vFkok jkT; O;kolkf;d izf'k{k.k ifj""kn (S.C.V.T.) e/;izns'k }kjk iznRr ,d o""khZ; dEI;wVj vkWijsVj ,oa izksxzkfeax vflLVaasV (COPA)",,,,,,

izek.k&i=A,,,,,,

B. fofHkUu foHkkxksa ds ,sls in] ftuds Hkjrh fu;eksa esa vfuok;Z ;ksX;rk esa dEI;wVj fMIyksek 'kkfey ugha gS] cfYd dEI;wVj",,,,,,

lapkyu dk Kku gksuk pkfg,] ,sls inksa ds fy, (Computer Proficeincy Certification Text-CPCT )ijh{kk ds ek/;e ls vgZ Score Card /kkfjr djuk i;kZIr",,,,,,

gksxkA ,sls inksa ds fy, CPCT Score Card ds vfrfjDr vU; fdlh izdkj dh dEI;wVj@vkbZ-Vh- ls lacaf/kr fMIyksek@lfVZfQdsV dh vko';drk ugah",,,,,,

gksxhA ftu foHkkxksa esa inksa ds fy, Hkjrh fu;e ugha gS ;k lafonk vk/kkj ij in Lohd`r gksus ds dkj.k Hkjrh fu;eksa esa mudh ;ksX;rk dk izko/kku",,,,,,

ugha gS] mu ij Hkh mDr O;oLFkk gh ykxw gksxhA,,,,,,

C. fofHkUu foHkkxksa ds MkVk ,aVªh vkWijsVj@vkbZ-Vh-vkWijsVj@lgk;d xzsM&3@'kh?kzys[kd@ LVsuks Vk;fiLV rFkk blh izdkj ds vU; in]",,,,,,

ftuds fy, Hkjrh fu;eksa esa dEI;wVj fMxzh@fMIyksek@lfVZfQdsV ,d vfuok;Z ;ksX;rk j[kh xbZ gS] muds fy, lkekU; iz'kklu foHkkx }kjk iwoZ ls",,,,,,

fu/kkZfjr dEI;wVj bfMIyksek@lfVZfQdsV ftldk mYys[k iSjk&A esa fd;k x;k gS] ds vykok CPCT Score Card /kkfjr] djuk Hkh vfuok;Z gksxkA 'ks""k",,,,,,

vgZrk,a ;Fkkor~ jgsaxhA foHkkxksa }kjk vkbZ-Vh- n{krk ds ijh{k.k ds fy, i`Fkd ls ijh{kk ;k lk{kkRdkj vk;ksftr djus dh vfuok;Zrk ugha jgsxh] D;ksafd",,,,,,

;g Ldksj dkMZ bl ckr dk izek.k gksxk fd vH;FkhZ vkbZ-Vh- dh og U;wure n{krk j[krk gS tks MkVk ,aVªh&lg&dk;kZy; lgk;d in ds fy, 'kkldh;",,,,,,

drZO;ksa ds fuoZgu gsrq vko';d gSA^^,,,,,,

(11) The issue as regard to validity of the condition of Computer Proficiency Certification Test came up for consideration before the Division Bench,,,,,,

of this Court at Principal Seat in WP.14986/2017 (Ashwani Kumar Mishra Vs. State of M.P. and others) and WP.1420/2018 (Smt. Anupama Tiwari,,,,,,

Vs. State of M.P. and others) decided on 11.05.2018, wherein it is held:",,,,,,

“20. The proficiency certificate has distinct requisite parameters for appointment to the post of Assistant Grade-III, Steno-typist and Stenographers",,,,,,

but, the proficiency certificate is required is that recognised by the General Administration Department from time to time. The Rules have",,,,,,

contemplated speed of typing and/or shorthand required for different posts but the manner to determine the speed was left to be decided by the,,,,,,

determined by the General Administration  department. Therefore, the Circular of General Administration Department dated 26.2.2015 that CPCT",,,,,,

certificate is required in the manner contemplated is in fact in terms of the authority granted to the General Administration Department in the Rules.,,,,,,

The possession of diploma/certificate in Computer Application from a recognized University does not make the petitioners eligible for appointment,,,,,,

to Group -IV posts. There is third condition as well that is required to be satisfied i.e. for Lower Division Clerk/Typist, Hindi Typing with speed of 30",,,,,,

words per minute; for Stenographer, with speed of 100 words per minute and for Steno-typist, with speed of 80 words per minute as fixed by the",,,,,,

General Administration Department from time to time. Therefore, the condition of speed has been fixed in the statutory Rules, what was left to be",,,,,,

determined is that the Institution which can be recognized for the purposes of eligibility under the Rules. Thus, the circular dated 26.02.2015 is in terms",,,,,,

of the statutory Rules framed and does not supplant any condition of the statutory Rules which will render the circular dated 26.02.2015 as violative of,,,,,,

the statutory Rules. As such the condition of Computer Proficiency Certification Test is in terms of the Rules as the Institute to determine the speed,,,,,,

prescribed n the Rules is in fact possessed by the candidates.,,,,,,

A candidate has to satisfy the condition of speed as mentioned in Clause 10 (a) of the Rules as reproduced above. But the determination of such,,,,,,

speed is dependent upon a certificate obtained from an Institute recognized from the General Administration Department. Therefore, the condition of",,,,,,

certificate from Science and Technology Department is not a condition which contravenes the statutory Rules but, is in terms of the delegation granted",,,,,,

to the General Administration Department.â€​,,,,,,

(12) Thus, the contention that it was not essential for an incumbent to have single score-card to be eligible for appointment to the post in furtherance to",,,,,,

examination held under Madhya Pradesh Junior Service (Joint Qualifying) Examination Rules 2013 is of no substance.,,,,,,

(13) The impugned order when is tested on above analysis cannot be faulted with, as would warrant any indulgence.",,,,,,

(14) Consequently, appeal fails and is dismissed. No cost.",,,,,,