Untwalia, J. - (1.) These three appeals by special leave are from the common judgment of the Madhya Pradesh High Court allowing the Writ Petitions filed by the six respondents and quashing the orders of their transfer made by the State Government in exercise of their power under S. 94 (7) of the Madhya Pradesh Municipalities Act, 1961, hereinafter called the Act. The respondents were employees of the Municipal Council, Sagar. They were employed as Lecturers and Teachers in the various Municipal Higher Secondary Schools run and managed by the said Municipal Council. There orders were issued by the State Government on various dates in June, 1968 transferring certain lecturers and teachers serving under a particular Municipal Council to the Schools run and managed by another Municipal Council. The six respondents were transferred by the said orders to various places. They challenged the order of transfer in the High Court on the ground that the State Government had no power to transfer them under S. 94 (7) of the Act. The High Court had accepted their contention and hence these appeals.
(2.) We shall quote the relevant provisions of S. 94 of the Act as they stood at the relevant time from the judgment of the High court. There have been some amendments in the year 1973 with which we are not concerned. They read as follows:- "94, Appointment of staff:- (1) Every Council having an annual income of five lakhs of rupees or more shall, subject to rules framed under S. 95, appoint a Revenue Officer and an Accounts officer and may appoint such other officers and servants as may be necessary and proper for the efficient discharge of its duties. (2) Every Council not falling under sub-s. (1) shall, subject to rules framed under S. 95, appoint a Sanitary Inspector, an Overseer, a Revenue Inspector and an Accountant and may appoint such other officers and servants as may be necessary and proper for the efficient discharge of its duties: .......................... (7) The State Government may transfer any officer or servant of a Council mentioned in sub-ss. (1) and (2) and in receipt of total emoluments exceeding one hundred rupees to any other Council." The High Court has taken the view that the words "any officer or servant of a Council mentioned in sub-ss. (1) and (2)" occurring in sub-s. (7) mean "any officer or servant as enumerated or specified in sub-ss. (1) and (2)" that is to say, the officers who can be transferred under sub-s. (7) are only Revenue Officer, Accounts Officer, Sanitary Inspector and an Overseer, a Revenue Inspector or an Accountant. No other officer or servant can be transferred. We do not think that the High Court is right in putting this restricted interpretation to sub-s. (7) of S. 94. Other officers and servants who can be appointed by the Municipal Councils either under sub-s.(1) or under sub-s. (2) are also the officers and servants mentioned in these sub-sections for the purposes of sub-s. (7). Theoretically, therefore, the power does exist in the State Government to transfer them. We must however, hasten to add that in case of employees getting small emoluments the power seems to be meant to be sparingly exercised under some compelling exigencies of a particular situation and not as a matter of routine. If it were to be liberally exercised, it will create tremendous problems and difficulties in the way of Mpl. employees getting small salaries. There may be hardly an employee serving under any Municipal Council who cannot be theoretically and literally covered by sub-ss. (1) and (2) and subjected to the exercise of power of transfer under sub-s. (7).
(3.) The High Court in support of its view has referred to sub-s. (4) of S. 94 wherein only the officers enumerated in sub-ss. (1)and (2) are specified. Obviously the said sub-section does not cover the cases of other officers and servants as mentioned in sub-ss. (1) and (2). The language of sub-s. (7) is in contrast to that of sub-s, (4) and, instead of lending support to the view of the High Court, goes against it.;