1

NON-REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL  NO.  7169 OF 2014

MUNNA RAM & ORS.                           Appellant(s)                                 VERSUS

STATE OF RAJASTHAN & ORS.                  Respondent(s)

WITH CIVIL APPEAL NO. 7160 OF 2014

WITH CIVIL APPEAL NOs. 7694-7696 OF 2014

J U D G M E N T

KURIAN, J. 1. The  appellants have  been working  under the respondent-State  pursuant  to  a  selection conducted in the year 2008 as Teacher Grade III (General).  The merit list was revised pursuant to an order dated 17.08.2010 passed by the High Court since the High Court found that the marks as awarded by the Selection Committee for one of the questions was not correct.  Therefore, the appellants before the High Court were directed to be  granted  the  benefit  of  the  answer  to  that question.   In  the  process  of  revision  of  the merit  list,  accordingly,  the  appellants  were

2

sought to be ousted.  Their attempt before the High Court was in vain and thus, they are before this Court. 2. Though the learned counsel appearing for the State has made several persuasive submissions, we are of the view, taking note of the fact that there  are  admittedly  several  vacancies  in  the State in the post of Teacher Grade-III (General) and  taking  further  note  of  the  fact  that  the appellants have been continuing even as on today to work in the same post and taking note of the fact that there are only 18 of them before this Court, this is a fit case for us to invoke our jurisdiction  under  Article  142  of  the Constitution of India and give a quietus to the whole litigation. 3. Accordingly,  these  appeals  are  disposed  of with a direction to the State to continue the service of the appellants as Teachers Grade III (General),  treating  them  to  have  been  validly selected  and  appointed  with  effect  from 13.08.2013,  the  date  on  which  this  appeal  (by special leave) was filed, for all purposes.

3

4. We make it clear that this Judgment is passed only in the peculiar facts of this case and the benefit is confined only to the appellants before this Court, since they are the only people who have  been  continuing  litigation  before  this Court.  We also make it clear that in case any such teachers have been pursuing their litigation in the High Court and in case such teachers are continuing on duty, it will be open to the High Court  to  give  a  quietus  to  the  litigation  by following  this  Judgment,  limiting  the  benefit only to the appellants before the High Court.

No costs.   

.......................J.               [ KURIAN JOSEPH ]  

.......................J.               [ MOHAN M. SHANTANAGOUDAR ]  

New Delhi; February 08, 2018.

4

ITEM NO.109               COURT NO.5               SECTION XV                S U P R E M E  C O U R T  O F  I N D I A                        RECORD OF PROCEEDINGS

Civil Appeal  No(s).  7169/2014 MUNNA RAM & ORS.                                   Appellant(s)                                 VERSUS STATE OF RAJASTHAN & ORS.                          Respondent(s) (IA No.124027/2017-PERMISSION TO FILE APPLICATION FOR DIRECTION and IA No.124029/2017-EXEMPTION FROM FILING O.T. FOR  ON IA 12/2016high up on board) WITH C.A. No. 7160/2014 (XV) C.A. No. 7694-7696/2014 (XV) Date : 08-02-2018 These matters were called on for hearing today. CORAM :  HON'BLE MR. JUSTICE KURIAN JOSEPH          HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR For Appellant(s) Ms. Aishwarya Bhati, AOR

Mr. Jaideep Singh, Adv.  Mr. T. Gopal, Adv.  Ms. Chitrangda R., Adv.  Ms. Wimbie V. T. Sangma, Adv.  Mr. Vishwajeet Singh, Adv.  

                   For Respondent(s) Mr. Amit Sharma, Adv.  

Mr. Sandeep Singh, Adv.  Mr. Ankit Raj, Adv.  Ms. Indira Bhakar, Adv.  

                   Ms. Ruchi Kohli, AOR Mr. Dushyant Parashar, Adv.  

                   Mr. Surya Kant, AOR                          UPON hearing the counsel the Court made the following                              O R D E R

Leave granted.  The  appeals  are  disposed  of  in  terms  of  the  signed

non-reportable Judgment.  

5

Pending Interlocutory Applications, if any, stand disposed of.

(JAYANT KUMAR ARORA)                              (RENU DIWAN)    COURT MASTER                                ASSISTANT REGISTRAR

(Signed non-reportable Judgment is placed on the file)