DR. SRIDIP CHATTERJEE Vs DR. GOPA CHAKRABORTY
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE HEMANT GUPTA
Case number: C.A. No.-006102-006102 / 2019
Diary number: 16628 / 2017
Advocates: SUBHASISH BHOWMICK Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6102 OF 2019 (ARISING OUT OF SLP (CIVIL) NO. 32473 OF 2017)
DR. SRIDIP CHATTERJEE .....APPELLANT(S)
VERSUS
DR. GOPA CHAKRABORTY & ORS. .....RESPONDENT(S)
J U D G M E N T
HEMANT GUPTA, J.
1) Leave granted.
2) This appeal has been preferred against the impugned judgment dated December 16, 2016, passed by the Division Bench of the
High Court of Calcutta, by which the High Court has dismissed the
appeal preferred by the appellant Dr. Sridip Chatterjee and
confirmed the judgment dated April 16, 2014, passed by the
learned Single Judge whereby appointment of the appellant to the
post of Assistant Professor in Physical Education (Yoga Therapy)
under the respondent University was set aside.
3) The subject matter of challenge in this appeal is the selection and subsequent appointment of appellant to the post of Assistant
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Professor in Physical Education (Yoga Therapy) of the Jadavpur
University.
4) Brief facts, giving rise to the present appeal as emerging from the material on record, are that the respondent-University published an
advertisement on November 22, 2012 inviting applications from
suitable candidates for the post of Assistant Professor in Physical
Education (Yoga Therapy). The qualification prescribed in the
advertisement for the said post is Masters
5) in Yoga/Yoga Therapy or Masters in Physical Education with Post Graduate Diploma in Yoga/Yoga Therapy with at least 55% (or an
equivalent grade in a point scale wherever grading system is
followed). The appellant applied for the said post and appeared in
the selection process with other candidates. The appellant
appeared before the Selection Committee consisting of Dr. Arun
Kumar Uppal, Prof. Rajesh Tripathi, Prof. Krishna Banerjee, Dr. Sudip
Sunder Das, Prof. Sanat Kr. Naskar and Dr. A.N. Dey for an
interview on March 26, 2013. He was selected to the said post on
March 28, 2013.
6) Respondent No. 1 submitted a representation before respondent No.3 challenging the eligibility of the appellant to participate in the
selection process as according to respondent No.1, appellant did
not fulfil the essential qualification for the said post. Subsequently,
in reply to an application under the Right to Information Act, 2005,
respondent No. 1 came to know that the appellant had already
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been appointed to the said post by a letter of appointment dated
March 28, 2013.
7) Respondent No. 1, being aggrieved by the appointment of appellant to the post of Assistant Professor in Physical Education
(Yoga Therapy), filed writ petition in the High Court of Calcutta.
The learned Single Bench of the High Court set aside the
appointment of the appellant and held that the duty of the
University is to form an Equivalence Committee, which must
comprise experts and on the basis of the reports gathered from the
institute awarding a certain degree. The committee of the
University on its own should not have come to a conclusion that
the qualification possessed by a candidate is equivalent or not. It
was found that the University has not clarified that the appellant
had the requisite qualification to be appointed for the said post as
University was required to come to a conclusion that Post Graduate
Diploma in Yoga Education is equivalent to the Post Graduate
Diploma in Yoga/Yoga Therapy. It was held that eight candidates
were considered by the Selection Committee but why the appellant
was considered best even in the teeth of the apparent incongruity
in the educational qualification possessed by him and laid down in
the advertisement. The University should have found that the
Diploma in Yoga Education was equivalent to Post Graduate
Diploma in Yoga/Yoga Therapy. In view of the said fact, the Court
directed the University to take appropriate steps for a fresh
selection from amongst the candidates who had applied pursuant
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to the advertisement in accordance with law.
8) Aggrieved against the said judgment, the appellant availed the remedy of intra-court appeal. The learned Division Bench
dismissed the appeal and held as under:
“Admittedly, the appellant did not possess Post Graduate Diploma in Yoga/Yoga Therapy with at least 55% marks which was one of the essential criteria for participating in the selection process for the post of Assistant Professor in Physical Education (Yoga Therapy). It was also not in dispute that according to the reply dated April 12, 2013, there was no difference in between the Diploma in Yoga Education and Post Graduate Diploma in Yoga Education. But the requisite qualification required for the post in question, as mentioned in the advertisement, was Post Graduate Diploma in Yoga/Yoga Therapy, and not Post Graduate Diploma in Yoga Education. No material was brought on record to show that the Diploma in Yoga Education was equivalent to Post Graduate Diploma in Yoga/Yoga Therapy. Therefore, there was no error in the decision making process of the learned Single Judge in arriving at a conclusion that the above reply did not resolve the dispute.”
9) Still aggrieved, the appellant is in appeal before this Court.
10) The University has filed an affidavit dated May 01, 2019 before this Court wherein, a report of Equivalence Committee dated May 24,
2016 has been produced. Such Equivalence Committee was
constituted in terms of the directions of the learned Single Bench.
The Committee observed as under:
“1. Going by the contents of the course, the degree in M.Sc. (Human Consciousness and Yogic Sciences) and Master’s in Yoga/Yoga Therapy are equivalent.
2. Based on the following points the committee opines
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that P.G. Diploma in Yoga Therapy and Diploma in Yoga Education are equivalent:
(i) Qualifying examination for the said courses is any graduate degree;
(ii) The papers taught in the said courses are almost are the same with the only difference being that the P.G. Diploma in Yoga Therapy (of J.U.) has been under semester-system whereas Diploma in Yoga Education (of Kaivalyadhama SMYM Samiti) has been under annual-system;
(iii) Contents of the papers taught in the said courses are almost the same;
(iv) Some flexibilities in the curriculum frame work for NCTE programs are allowed by itself, including the said courses;
3. The committee also finds the degree/diploma in Yoga courses of other applicants as equivalent to the essential qualifications specified in the advertisement A2/C/2/2012 dt. 22.11.2012.”
11) Learned counsel for the appellant contends that appellant has a Master Degree in Physical Education and Post Graduate Diploma in
Yoga Education. The requirement for appointment to the post is
Post Graduate Diploma in Yoga or Yoga Therapy. The relevant
condition reads as under:
“Master’s in Yoga/Yoga Therapy or Master’s in Physical Education with Post Graduate Diploma in Yoga/Yoga Therapy with at least 55% marks (or an equivalent grade in a point scale wherever grading system is followed).”
12) Learned counsel for the appellant has filed the statement given by Principal and Joint Director of the Kaivalyadhama Shriman Madhava
Yoga Mandir (S.M.Y.M.) Samiti vide Annexure S-11 and submitted
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that the qualification possessed by the appellant meets the
requirement of Post Graduate Diploma in Yoga or Yoga Therapy. It
is contended that different institutes grant Diploma with different
nomenclature. The Diploma in Yoga Education is nothing but
Diploma in Yoga, therefore, the appellant satisfies the eligibility
requirement. Though, the Selection Committee has not specifically
recorded that the qualification possessed by the appellant is in
terms of the conditions of advertisement but the members of the
Selection Committee were experts in the subject and once the
appellant was appointed, it necessarily means that they were
satisfied with the qualification possessed by the appellant as one
satisfying the eligibility conditions advertised. It is further
contended that in terms of the directions issued by the learned
Single Bench, the University has constituted an Equivalence
Committee and has found that the Diploma certificate produced by
the appellant satisfies the eligibility conditions, therefore, even if
there were some procedural irregularities in not recording the
eligibility of the appellant in the initial minutes of the Selection
Committee, such irregularities stand cured when the Equivalence
Committee considered the appellant eligible for appointment. It is
also contended that the suitability of the candidate in terms of
eligibility conditions advertised is for the experts to consider and
once experts have found that the appellant possesses the required
educational qualification, the Court while exercising power of
judicial review, could not take a different view that the qualification
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possessed by the appellant does not meet the qualification
prescribed in the advertisement. The reliance is placed upon
judgment of this Court in B.C. Mylarappa v. Dr. R.
Venkatasubbaiah & Ors.1, wherein this Court held as under:
“26. Admittedly, there is nothing on record to show any mala fides attributed against the members of the expert body of the University. The University Authorities had also before the High Court in their objections to the writ petition taken a stand that the appellant had fully satisfied the requirement for appointment. In this view of the matter and in the absence of any mala fides either of the expert body of the University or of the University Authorities and in view of the discussions made hereinabove, it would be difficult to sustain the orders of the High Court as the opinion expressed by the Board and its recommendations cannot be said to be illegal, invalid and without jurisdiction.”
13) In Rajbir Singh Dalal (Dr.) v. Chaudhari Devi Lal University, Sirsa & Anr.2, this Court held as under:
“29. It may be mentioned that on a clarification sought from UGC whether a candidate who possesses a Masters degree in Public Administration is eligible for the post of Lecturer in Political Science and vice versa, UGC wrote a letter dated 5-3-1992 to the Registrar, M.D. University, Rohtak stating that the subjects of Political Science and Public Administration are interchangeable and interrelated, and a candidate who possesses Masters degree in Public Administration is eligible as Lecturer in Political Science and vice versa. Thus, this is the view of UGC, which is an expert in academic matters, and the Court should not sit in appeal over this opinion and take a contrary view.”
14) On the other hand, learned counsel for the respondents contended
1 (2008) 14 SCC 306 2 (2008) 9 SCC 284
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that it is not permissible for the Selection Committee to change the
selection criteria midway. Since the eligibility condition as per the
advertisement was Diploma in Yoga or Yoga Therapy, therefore,
Diploma in Yoga Education could not be treated as a qualification in
terms of the conditions of the advertisement. Reliance is placed
upon judgment of this Court in Prakash Chand Meena & Ors. v.
State of Rajasthan & Ors.3 wherein it was held that the Court
could not go into the question whether a degree is equivalent or
superior to the qualification prescribed in the advertisement.
15) We have heard learned counsel for the parties and find that the judgment of the Division Bench of the High Court is not sustainable
in law.
16) The condition of the advertisement was Diploma in Yoga or Yoga Therapy. The appellant possesses Diploma in Yoga Education. The
Court in exercise of power of judicial review could not come to a
conclusion that the Diploma possessed by the appellant does not
satisfy the eligibility conditions advertised. The Court has only
looked to the bare nomenclature of Diploma possessed by the
appellant. No doubt, in the proceedings of the Selection
Committee, it is not recorded that the Diploma possessed by the
appellant is equivalent to the educational qualifications advertised
but the Selection Committee was comprised of experts in the
subjects and, therefore, even if it was not specifically mentioned,
3 (2015) 8 SCC 484
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the decision could not have been interfered with only because the
Court finds that Diploma in Yoga Education is not the same as
Diploma in Yoga or Yoga Therapy.
17) On the other hand, the judgments referred to by the learned counsel for the respondents are in respect of change of eligibility
criteria midway of the selection process. Such is not the fact in the
present case. The qualification prescribed in the advertisement
remains the same i.e. Post Graduate Diploma in Yoga or Yoga
Therapy. It is only Diploma in Yoga Education which has been
considered as equivalent to Diploma in Yoga or Yoga Therapy. Not
only the Selection Committee has found the appellant suitable but
even the Equivalence Committee, constituted in terms of the
directions of the learned Single Bench, also found the Diploma of
the appellant as the one satisfying the requirement of the
advertisement. Therefore, once the Experts have taken a decision
that the appellant meets the eligibility conditions of the
advertisement, the Court could not have interfered with and set
aside the appointment of the appellant.
18) Learned counsel for the respondents has referred to a curriculum of Kaivalyadhama to argue that the Post Graduate Diploma in Yoga
Education and Post Graduate Diploma in Yoga/Yoga Therapy are
different. We do not find that such curriculum can be relied upon
by the respondents to hold that the appellant is not eligible when
the committee of experts have found the appellant eligible.
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19) Consequently, we allow the present appeal and set aside the judgment passed by the High Court. The appellant shall be
reinstated in service forthwith with all consequential benefits,
seniority and pay fixation but will not be entitled to pay for the
period he was out of service. No order as to costs.
.............................................J. (L. NAGESWARA RAO)
.............................................J. (HEMANT GUPTA)
NEW DELHI; AUGUST 06, 2019.
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