DR. R.S. SOHANE Vs THE STATE OF MADHYA PRADESH
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE M.R. SHAH
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: C.A. No.-004675-004676 / 2019
Diary number: 30342 / 2017
Advocates: REKHA PANDEY Vs
Non-Reportable
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
Civil Appeal Nos. 4675-4676 of 2019 (Arising out of SLP (C) Nos. 31968-31969 of 2017)
DR. R.S. SOHANE .... Appellant(s)
Versus
THE STATE OF MADHYA PRADESH AND ORS. …. Respondent (s)
WITH Civil Appeal Nos.4687-4688 of 2019
(Arising out of SLP (C) Nos.31973-31974 of 2017)
Civil Appeal Nos. 4685-4686 of 2019 (Arising out of SLP (C) Nos.31996-31997 of 2017)
Civil Appeal No. 4684 of 2019 (Arising out of SLP (C) No.31972 of 2017)
Civil Appeal No. 4683 of 2019 (Arising out of SLP (C) No.31965 of 2017)
Civil Appeal No. 4682 of 2019 (Arising out of SLP (C) No.31980 of 2017)
Civil Appeal No. 4681 of 2019 (Arising out of SLP (C) No.31971 of 2017)
Civil Appeal No. 4680 of 2019 (Arising out of SLP (C) No.31962 of 2017)
Civil Appeal No. 4678 of 2019 (Arising out of SLP (C) No.31999 of 2017)
Civil Appeal No. 4679 of 2019 (Arising out of SLP (C) No.32003 of 2017)
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Civil Appeal Nos.4689-4690 of 2019 (Arising out of SLP (C) Nos.4822-4823 of 2018)
Civil Appeal No. 4677 of 2019 (Arising out of SLP (C) No.32005 of 2017)
Civil Appeal No. 4766 of 2019 (Arising out of SLP (C) No.28545 of 2017)
Civil Appeal No. 4693 of 2019 (Arising out of SLP (C) No.15810 of 2018)
Civil Appeal No. 4691 of 2019 (Arising out of SLP (C) No.18106 of 2018)
Civil Appeal No. 4692 of 2019 (Arising out of SLP (C) No18214 of 2018)
Civil Appeal No.4768 of 2019 (Arising out of SLP (C) No.12068 of 2019) (Arising out of Diary No.41221 of 2018)
J U D G M E N T
L. NAGESWARA RAO, J.
Leave granted.
1. The issue that arises in the above Appeals is
regarding the entitlement of Teachers working in private
aided educational institutions in the State of Madhya
Pradesh to the benefit of enhanced age of superannuation
of 65 years. For the sake of convenience, we refer to the
facts in SLP (C) Nos. 31968-31969 of 2017. The Appellant
was appointed as Lecturer in Commerce (later designated
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as Assistant Professor) on 01.09.1979 pursuant
to the recommendations of the Selection Committee
constituted under the provisions of Statute No.28 (College
Code 28) of the then Indore University (now Devi Ahilya
Vishwavidyalay, Indore) to PMB, Gujarati College, Indore
which is an affiliated College. The said College was
receiving 100% grant-in-aid from the State Government.
2. On 02.09.1998, the Madhya Pradesh Shaskiya Sevak
(Adhivarshiki Ayu) Second Amendment Act, 1998 amended
the provisions of Madhya Pradesh Shaskiya Sevak
(Adhivarshiki Ayu) Adhiniyam, 1967 enhancing the age of
superannuation of the Government Teachers from 60 to 62
years. Teachers working in the private aided Colleges were
also given the benefit of enhancement of the age of
superannuation from 60 to 62 years. On 01.04.2003, the
Standing Committee recommended to the University
Coordination Committee that it would be appropriate to
keep the age of superannuation of Principals, Teachers and
employees of private Colleges at par with their
counterparts in Government Colleges. The said
recommendations of the Standing Committee were
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approved by the Coordination Committee in its 72nd
meeting held on 07.01.2004.
3. A scheme for revision of pay of Teachers and
equivalent cadres in Universities and Colleges was
introduced on 31.12.2008 by the Ministry of Human
Resources Development, Department of Higher Education,
Government of India (2008 Scheme) following the revision
of pay scales of the Central Government employees. The
2008 Scheme included enhancement of age of the
superannuation of Teachers engaged in class room
teaching from 62 to 65 years on the recommendations of
the 6th Central Pay Commission. The Government of
Madhya Pradesh accepted the recommendations contained
in the 2008 Scheme on 16.04.2010. It was resolved that
the benefit of the University Grants Commission (‘UGC’)
pay scales including the recommendations for
enhancement of the age of superannuation to 65 years
shall be extended to Principals, Teachers, Librarians and
Sports officers serving in Government Colleges and
Universities.
4. The University Grants Commission Regulations on
Minimum Qualifications for appointment of Teachers and
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other Academic staff in Universities and Colleges and
measures for the maintenance of Standards in Higher
Education, 2010 (‘Regulations’) were framed by the UGC in
exercise of its powers conferred by Section 26 (1) (d) (e) of
the University Grants Commission Act, 1956 (‘UGC Act’).
The Appendix to the said Regulations contains the
conditions of service of Teachers including the age of
superannuation which was fixed at 65 years. The
Government of Madhya Pradesh amended the provisions of
Madhya Pradesh Shaskiya Sevak (Adhivarshiki Ayu)
Adhiniyam, 1967 on 02.05.2011 providing the benefit of
enhanced age of superannuation to the Teachers working
in Government Colleges from 62 to 65 years.
5. Withdrawal of the grant-in-aid for the purpose of
payment of salaries to the Teachers working in 100 %
Government aided Private Institutes was the subject
matter of a dispute which was resolved by this Court in
Civil Appeal No.71 of 2004. By an order dated 07.01.2014,
this Court directed that the 6th Pay Commission scales
should be extended to the Teachers, Lecturers and non-
teaching staff working in the private aided educational
institutes. This Court clarified that the provisions of the
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Madhya Pradesh Ashaskiya Shikshan Sanstha (Adhyapakon
Tatha Anya Karamchariyon Ke Vetano ka Sandaya)
Sanshodan Adhiniyam, 2000 by which the grant-in-aid to
the Teachers serving in 100% Government aided private
institutes was sought to be withdrawn, would not be
applicable to those who were appointed prior to the
promulgation of the said amendment. Pursuant to a
direction given by this Court in Contempt Petition (Civil)
No.359 of 2014, the teaching staff in the private institutes
in the State of Madhya Pradesh who were working on aided
posts were given the UGC pay scales as per the
recommendations of the 6th Central Pay Commission at par
with the Government Teachers w.e.f. 01.01.2006.
6. Aggrieved by the order dated 06.07.2016 of the
Management retiring the Appellant w.e.f. 31.08.2016 on
completion of 62 years without being given the benefit of
continuance till 65 years, the Appellant filed a Writ Petition
in the High Court of Madhya Pradesh which was dismissed.
The Petitioner filed a Writ Appeal questioning the judgment
of the learned Single Judge. During the course of hearing,
the Division Bench referred the following two questions for
consideration by a Larger Bench of the High Court:
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I. Whether in view of the provisions of Statute No.28 of the College Code as amended and brought into force w.e.f. 07.01.2004 and whether in view of the provisions of the UGC Regulations, 2010, the Teachers working in the aided private institutes are also entitled to the benefit of having their age of superannuation fixed at 65 years as is applicable in the case of Government Teachers?
II. Whether the Coordinate Bench of this Court while deciding the Writ Appeal in the case of Dr. Arun Kumar has laid down the principle correctly?
7. A Full Bench of the High Court of Madhya Pradesh
answered the reference as following:
(i) That Statute 28 of the College Code has not been amended with effect from 7.1.2004 as it was a recommendation, which has not been accepted either by the Executive Council of the respective Universities or by the State Government.
(ii) The UGC Regulations, 2010 are not applicable to the State Government per se but could be adopted by the State Government. The State Government has accepted the revised pay scales in respect of members of the teaching faculty in the Government Institutes alone. Therefore, the Teachers working in aided private institutes shall
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not be entitled to claim that their age of superannuation shall be 65 years.
8. Writ Appeal No.343 of 2016 filed by the Appellant was
disposed of in terms of the judgment of the Full Bench.
The Appellant filed a petition seeking review of the
judgment of the Full Bench in Writ Appeal No. 950 of 2015
and the Division Bench in Writ Appeal No.343 of 2016,
which was dismissed by the High Court. The Appellant has
approached this Court assailing the legality of the said
judgments of the High Court.
9. It is not necessary to refer to the facts of the other
cases as they are similar. Mr. L.C.Patne, learned counsel
appearing for the Appellant in SLP (C) No.31968-31969 of
2017 submitted that the impugned judgments of the High
Court are on the basis of an erroneous interpretation of the
Madhya Pradesh Vishwavidyalaya Adhiniyam, 1973
(hereinafter referred to as the ‘1973 Adhiniyam’). The
powers conferred on the Coordination Committee under
the 1973 Adhiniyam have not been properly appreciated
by the High Court. He relied upon the Resolution dated
07.01.2004 of the Standing Committee to argue that the
Teachers working in the private Colleges in aided posts 8
have to be treated at par with their counterparts in the
Government Colleges. The learned counsel found fault
with the conclusion of the Full Bench of the High Court that
the Resolution dated 07.01.2004 to enhance the age of
superannuation of the Teachers working in the aided
private Colleges was only a recommendation. He took us
through the 1973 Adhiniyam to show that the Coordination
Committee consists of the Chancellor, the Vice-Chancellor
and the Rectors of the Universities and several Senior
Officers of the Government. Referring to Section 34 of the
1973 Adhiniyam, the learned counsel submitted that the
first Statutes and Ordinances were to be drawn up by the
Coordination Committee. We were also shown Section 34
(4) of the 1973 Adhiniyam which deals with the powers
and the functions of the Coordination Committee which
includes the power to approve or reject the Statutes and
Ordinances submitted by the Executive Council of the
University. Apart from the other functions of the
Coordination Committee, he placed reliance on Section 36
of the 1973 Adhiniyam to submit that the Coordination
Committee can pass a Statute not only on the proposal of
the Executive Council of the University but it can do so on
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its own motion. He further submitted that the
recommendation of the Standing Committee on
01.04.2003 was to keep the age of superannuation of
private Teachers and employees of private Colleges at par
with their counterparts working in the Government
Colleges which was approved by the Coordination
Committee it its 72nd meeting held on 07.01.2004. He
argued that the said decision of the Coordination
Committee is binding on the Government as well in view of
the representation of several Senior Officers of the
Government in the Coordination Committee. In view of the
amendment of the College Code 28, he submitted that
private College Teachers working in aided posts have a
right to continue in service till they attain the age of
superannuation of 65 years, by being treated at par with
the Teachers working in the Government Colleges.
10. Mr.Sunil Fernandes, learned Additional Advocate
General appearing for the State of Madhya Pradesh, stated
that the judgment of the High Court does not deserve to
be disturbed as it is in accordance with law. He argued
that Section 36 of the 1973 Adhiniyam has to be read in
such a manner that advice of the Executive Council has to
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be taken by the Coordination Committee before passing a
Statute even if it is done on its own motion. The
acceptance of the recommendations made by the UGC is
the prerogative of the State Government and the State
Government accepted the payment of revised pay scales
and enhancement of the age of superannuation to 65
years only in respect of the Teachers working in
Government institutes, according to the learned Additional
Advocate General. He stated that the Teachers working in
private aided institutes are not entitled to claim
continuance in service till the age of superannuation of 65
years.
11. Mr. Gopal Sankarnarayanan, learned Senior Counsel
appearing for the Management of a private institute,
submitted that the salary to be paid to the Teachers for
working beyond 62 years till the age of attaining 65 years
has to be borne by the Government of Madhya Pradesh.
12. Section 36 of the 1973 Adhiniyam empowers the
Coordination Committee to prepare the First Statutes of
the Universities. Power is conferred on the Coordination
Committee to amend or repeal any Statute and to draft a
Statute proposed by the Executive Council of the
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University. The Coordination Committee is competent to
frame Statutes on its own motion. In case a draft is
proposed by the Executive Council, the Coordination
Committee may approve such a draft and pass the Statute.
If the Coordination Committee is not satisfied with the
draft, it can reject or return the draft to the Executive
Council for reconsideration. The recommendations made
by the Executive Council shall, thereafter, be considered
by the Coordination Committee which has the power to
either approve or reject them. The Statute shall become
effective from the date specified by the Coordination
Committee after its approval.
13. Statute No.28 which is the College Code governs the
service conditions of teaching staff. ‘College’ is defined in
Clause I of the College Code which includes a College
receiving grant from the State Government or Madhya
Pradesh Uchcha Shiksha Anudan Ayog and Non-Grantee
College not receiving any aid. The College Code shall
apply to all Colleges admitted to the privileges of the
University except the Colleges maintained or managed by
the State Government or a Municipal Corporation or the
University. Clause 26 of the College Code provides that a
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permanent Teacher shall be entitled to be in the service of
the College until he/she completes the age of 60 years.
The decision of the Coordination Committee dated
07.01.2004 was implemented by an amendment of the
Clause 26 of Statute No.28 (College Code) which is as
under:
“It was appropriate to maintain the age of superannuation of Principals, Teachers and employees of private Colleges at par with the age of superannuation of Principals, Teachers and employees of government Colleges.”
14. Section 36 of the 1973 Adhiniyam reads as:
36. Statutes How Made (1) The first Statutes of the University shall be prepared by the Co-ordination committee. (2) The Co-ordination Committee may, from time to time make amend or repeal any Statutes by passing a Statute in the manner hereinafter appearing. (3) The Co-ordination committee may on receiving a proposal from the Executive Council of a University or on its own motion consider the draft of a Statute that is in the interest of either one or all the Universities; (4) Where a draft is proposed by the Executive Council, the Co-ordination Committee may approve of such draft and pass the Statute or reject it or return it to the Executive Council for reconsideration either in whole or
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in part together with any amendment, which the Coordination Committee may suggest. (5) After any draft returned under sub-section (4) has been further considered by the Executive Council together with any amendment suggested by the Co- ordination Committee it shall again be presented to the Co-ordination Committee with a report of the Executive Council thereon and the Co-ordination Committee may approve or reject the Statute. (6) The Co-ordination Committee shall not take into consideration nor the Executive Council shall propose the draft of any Statutes or of any amendment of a Statute or of the repeal of any Statute:
(a) Affecting the Statutes, power or constitution of any authority of the University until such authority has been given an opportunity of expressing an opinion upon the proposal; or (b) affecting the conditions of admission of Colleges to privileges of the University, until the Academic Council has been given an opportunity of expressing an opinion upon the proposal and such opinion shall be forwarded by the Executive Council to the Coordination Committee along with any draft it may propose.
(7) Where the Co-ordination Committee approves the Statutes, they shall become effective from such date as the Co-ordination Committee may specify.”
15. There is no manner of doubt that the Coordination
Committee has the power to prepare, amend and repeal
the Statutes. It can do so on its own motion or on
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receiving a proposal from the Executive Council of a
University. The procedure to be followed in case there is a
proposal from the Executive Council of the University to
frame Statutes is prescribed thereunder. A plain reading of
Section 36 would make it clear that the views of the
Executive Council have to be obtained by the Coordination
Committee only in case the proposal has emanated from
the Executive Council of a University for preparing a
Statute. Such procedure is not applicable when the
Coordination Committee prepares a Statute on its own
motion. The High Court erroneously held that the
amendment made to Statute 28 of the College Code was
only a recommendation which was not accepted either by
the Executive Council of the respective Universities or by
the State Government.
16. Admittedly, the amendment to Statute 28 of the
College Code on 07.01.2004 was not based on any
proposal from the Executive Council of any University. It
was made by the Coordination Committee on its own
motion. The interpretation of Section 34 (4) of the 1973
Adhiniyam by the High Court that the Coordination
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Committee can only suggest modifications of the said
Statutes in force is not correct.
17. The High Court has gone wrong in observing that any
proposal for amendment to a Statute made by the
Coordination Committee has to be sent to the Executive
Council of the University. The power to amend the Statute
is conferred on the Coordination Committee and not on the
Executive Council as has been understood by the High
Court. A further error committed by the High Court was to
hold that there is no recommendation of the Standing
Committee on the basis of which a Resolution was passed
on 07.01.2004. The High Court lost sight of the minutes of
meeting of the Standing Committee dated 01.04.2003 by
which recommendation was made to maintain the age of
superannuation of Teachers working in aided private
Colleges at par with those working in the Government
Colleges.
18. We are not in agreement with the conclusion of the
Full Bench of the High Court that the language of the
Resolution dated 07.01.2004 is in the nature of a
recommendation. It is clear from the facts narrated above
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that the matter pertaining to the age of superannuation of
Teachers working in aided private Colleges was referred by
the Coordination Committee to the Standing Committee.
On the basis of the recommendations of the Standing
Committee, the Coordination Committee passed a
Resolution on 07.01.2004 which was given effect to by an
amendment to Clause 26 of the College Code. The second
point answered by the Full Bench is that the UGC
Regulations are not applicable to the State Government
per se but are to be adopted by the State Government.
The High Court was of the opinion that the Government
had accepted the payment of revised pay scales only in
respect of the Teachers working in the Government
Institutes. The Standing Committee and the Coordination
Committee of the University is represented by the Senior
Officers of the State Government and it is not for the State
Government to contend that they will not extend the
benefit of enhancement of the age of superannuation till
65 years to the Teachers working in the private aided
institutes in spite of the provisions in the College Code.
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19. For the aforementioned reasons, we set aside the
judgment of the Full Bench of the High Court and the
consequential judgments of the Division Bench of the High
Court and direct the Government of Madhya Pradesh to
pay salaries to the Teachers in aided private Colleges who
are working and also those who have worked till they
attained the age of superannuation of 65 years.
20. Accordingly, the Appeals are allowed.
..…................................J. [L. NAGESWARA RAO]
..…................................J.
[M.R. SHAH] New Delhi, May 07, 2019.
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