RAM SEVAK SINGH Vs. U R SINGH
LAWS(SC)-1999-1-36
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on January 21,1999

RAM SEVAK SINGH Appellant
VERSUS
U.R SINGH Respondents

JUDGEMENT

Rajendra Babu, J. - (1.) A vacancy having arisen in respect of a post of Principal in Raja Harpal Singh Degree College, Singramau, District Jaunpur, the U. P. Higher Education Service Commission (hereinafter referred to as 'the Commission') was advertised on November 30, 1989 to fill up the same. The appellant and respondent No. 1, amongst others, applied for the same. On the recommendation of the Commission the Committee of the Management of the said College issued an appointment letter in favour of the appellant.
(2.) A Writ Petition was filed by respondent No. 1 to restrain the appellant from functioning as Principal of the said College with other incidental reliefs. Contention put forth before the High Court in the course of the proceedings before it was as to whether the appellant possessed sufficient qualifications for appointment to the said post and whether relaxation granted by the Commission was appropriate. The High Court was of the view that the qualification possessed by him of Master's Degree in Education is not an academic qualification. Relying upon the decision of this Court in Dr. Prit Singh v. S. K. Mandal, (1993) 1 Suppl. SCC 714, the High Court took the view that a person having secured third division in M. A. who cannot be considered by any university even for the post of Lecturer cannot be qualified for being appointed as Principal of any college if later he secures a high second class marks in M. Ed. examination. On the basis the High Court allowed the writ petition and restrained the appellant from functioning as Principal. Hence these appeals by special leave.
(3.) Qualification required for appointment as Principal is as follows:- (a) A consistently good academic record (that is to say, the overall record of all assessments throughout the academic career of a candidate) with first or high second class (that is to say, with an aggregate of more than 54 per cent marks) Master's degree or an equivalent degree of a foreign University in one of the subjects taught in the college or in a subject allied or inter-connected therewith; and (b) A doctorate degree in one of the subjects taught in the college, with 7 years experience of teaching degree classes; Provided that if a candidate possesses 15 years or more experience of teaching degree classes or 10 years or more experience of teaching Post-graduate classes or if he is or has been a confirmed Principal of four years or more standing of any Degree College, the Selection Committee may relax the requirement of doctorate degree. Provided further that if the Selection Committee is of the view that the research work of a candidate as evident either from his thesis or from his published work is of a very high standard it may relax any of the qualifications prescribed in sub-clause (a). The appellant possessed the following qualifications:- "46.4% in Intermediate, 55.8% in B. Sc., 52% in B. Ed and 55% M. Ed. Thus in education respondent No. 4 had good record having average 51.40%. He had to his credit 16 years' teaching experience and a vast administrative experience of about 16 years as Hostel Superintendent." ;


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