JUDGEMENT
AMITAVA ROY, J. -
(1.) THE proceedings in hand witness impugnment of the judgments and orders dated 26.3.2003 passed by the Rajasthan
Non -Government Educational Institutions Tribunal, Jaipur (for
short, hereinafter referred to as "the Tribunal") in appeals
no.105/2002 and 289/1998 thereby interfering with the orders
dated 2/6.4.2002 and 15.7.1998 respectively terminating the
services of the respondent no.2 herein with the appellant -College.
Thereby in essence the learned Tribunal restored the respondent
no.2 in service with the consequential benefits.
We have heard Mr.M.S.Singhvi, learned Senior Advocate with
Mr.Amit Tatiya for the appellants, Mr.Sanjay Mathur, learned
counsel for the respondent no.2, Mr.A.K.Rajvanshy, learned
counsel for the respondent no.3 -MDS University and Mr.Digvijay
Singh, learned Additional Government Counsel.
(2.) THE sequence of events encompassing the orders dated 15.7.1998 and 2/6.4.2002 being common reference thereto petition -wise is obviable for the sake of brevity. As pleaded, the
appellant no.1 -Shri Jain Swetambar Terapanthi Manav Hitkari
Sangh is a society registered under the Rajasthan Societies
Registration Act, 1958 and the appellant no.2 -Shri Jain Terapanth
College, Ranawas (for short, hereinafter referred to as "the
College") is an institution established by it for imparting education
at the under -graduate and post -graduate levels. The College is a
non -government aided institution governed by the Rajasthan Non -
Government Educational Institutions Act, 1989 (for short,
hereinafter referred to as "the Act") and the Rajasthan Non -
Government Educational Institutions (Recognition, Grant -in -aid
and Service conditions etc.) Rules, 1993 (for short, hereafter
referred to as "the Rules") and receives aid to the extent of 90% of
its approved expenditure. The College is recognized by the
University Grants Commission (for short, hereafter referred to as
"the UGC") and affiliated to the Maharishi Dayanand Saraswati
University, Ajmer (for short, hereinafter referred to as "the MDS
University"). According to the appellants, the respondent no.2 was
appointed as Lecturer in Jeevan Vigyan and Jain Vidhya (for short,
hereinafter referred to as "JV and JV") with the College with
effect from 7.7.1995 on purely adhoc basis at a fixed pay of
Rs.2200/ - + 50% DA till a candidate on regular basis was selected.
As the respondent no.2 did not possess the necessary qualification
for regular appointment to the post, he was not accorded the pay
scale of Rs.2200 -4000 therefor and was also not granted the
increments. The appellants have averred that they had started the
course in the subject of JV and JV in the year 1991 with temporary
affiliation of the MDS University, whereafter permanent affiliation
was granted to the said course on a lapse of 6 years. The
appellants have further averred that the College is required to
follow the provisions of the MDS University Act, statutes,
ordinances, rules, regulations and instructions inter -alia for
appointment of teaching staff. According to the appellants, as per
the letter dated 10.8.1996 issued by the MDS University prescribing
the qualifications for appointment of teaching staff, a person to be
appointed as Lecturer is required to possess good academic record
with atleast 55% marks or equivalent grade in the Master's degree
in the relevant subject from an Indian University or an equivalent
degree from a foreign University. In addition, the candidate should
have cleared the eligibility test for Lecturer conducted by the
UGC/CSIR or similar test accredited by the UGC or should have
submitted his/her Ph.D. thesis or completed his/her M.Phil degree
by 31.12.1993.
The appellant -College to secure a regular appointment to the post of Lecturer (JV and JV) issued an advertisement and in the
interview that followed on 28.7.1997, three candidates including
the respondent no.2 did appear. However, as none of the
candidates was found to be possessing the requisite qualification
for the post as they had not passed the eligibility test for Lecturer
conducted by the UGC/CSIR or similar test accredited by the UGC
or had not submitted their Ph.D. thesis or completed their M.Phil
degree by the 31st December, 1993, the Selection Committee
decided to re -advertise the post. In these circumstances,
according to the appellants, the respondent no.2 was allowed to
continue on the post on adhoc basis as before. In their second
endeavour through advertisement dated 2.7.1998, only candidate,
namely, Anekant Kumar Jain was found to be possessed of the
requisite qualification and therefore, he was engaged pending final
selection. As a consequence, the services of the respondent no.2
having been terminated by the order dated 15.7.1998, he filed an
appeal before the learned Tribunal under section 19(2) of the Act
which was registered as appeal no.289/98. By the order dated
31.7.1998, the learned Tribunal directed the appellants not to appoint any person on the post involved. Eventually, however, as
the candidate, who had been engaged pending final selection did
abandon the post, the appellants restored the earlier arrangement
whereunder the respondent no.2 started rendering his services
again in the post. The appellants have averred that this
arrangement had to be made to ensure that the students did not
suffer.
(3.) THE appellant -College however again issued an advertisement for filling the post of Lecturer (JV and JV) on
4.8.1999 and though the respondent no.2 did again apply he was not found to be eligible. No other candidate was also found to be
eligible. The Selection Committee however following the interview
recommended the respondent no.2 for appointment to the post
and accordingly, the same was forwarded to the MDS University for
approval. Meanwhile, the State Government by its communication
dated 28.2.2001 clarified that only those persons, who fulfilled the
requisite qualifications prescribed by the UGC ought to be given
appointment to the post of Lecturers. While the matter rested at
that, the MDS University by its communication dated 15.12.2001
addressed to the Principal of the College intimated that the
candidates who have obtained Master's degree in JV and JV are
required to appear in the UGC -NET in the subject of "Prakrit and
Jainology" for being eligible for the post of Lecturer as per UGC
letter no.F -4 -12/86(NET) dated 10.8.1999. This letter was in
response to the request for approval of the recommendation for
appointment of the respondent no.2 to the post of Lecturer (JV
and JV) in the College. By the said letter, the College was
requested to make a fresh selection. On receipt of this
communication, the services of the respondent no.2 were
terminated by the order dated 2/6.4.2002. Being aggrieved, he
filed another appeal before the learned Tribunal which was
registered as appeal no.105/2002. Finally, both the appeals above -
mentioned were allowed by the learned Tribunal by separate
orders dated 26.3.2003 which constitute the subject matter of
impeachment in the present proceedings.;