Karnataka High Court
The Union Of India vs The Registrar Central Administrative ... on 28 January, 2011
Bench: Ajit J Gunjal, K.Govindarajulu
{N THE HECEH COURT OF KARNATAKA AT BANGALORE
:>A"rE:s:) THIS THE 2&~3'm DAY OF JANUARY 20 _1,1 _e
PRESENT
THE HONBLE3 MR. JUS'fICE_AJE'£'J.f;¥UNfi.E3fi¥'"~~ _ "
ANT) *
THE HONBLE MR. JUSTICE
WRIT PETITION NO.8[730/2008K
WRIT PETITION NOS.871'3f3§/2OQ3{S~CjAT)
BETWEEN :
1.
The Union 0f_ihd.ia, _ . 'V
Represented byethe :Secreia1*y,A " V.
Ministry.-0"1"
Rail Bh21Vj;1ri,_ N eW"BeIh':1e.A ;
The:v:F§n21.neiéifl Advisgr'~«3,nd -
ChieVi7_A(:e0u1f1t3 "Qii%I;e:; " . '
Southern. eRai1w21yAs , >_ "
Park Toxfim, "Chen rgai ;«
;C..h1_e:f Peféoia-a1' Officer,
= S0:1_t11e:1i 'Railways.
" V Peyscnzti "B_r;.¥gr1Ch,
2 'I3--'.§c7:;r1s:' 'T e»x2_a_r1";,,_ 'Che11r1a,i.
...PE"I'YI'1OI\E'ERS
[Common in all)
Sri.';\E ,.S.Sanja.ye1g<>wda, Adv.)
eeygmig :
vii; W'.P.No.8730/2003
1 . The R€§__§iS'E,§'"E1f.
Centmi A_dmi11iSi,r21t..ive 'I'3'ibL.mai Deleted
I
Ex.)
I
2v Dr.B.V'.\Fa1s11<:§ev,
S/c>.Late3 B.N.Ve21k21tesh21iah,
Aged rnajor,
Retired Divisional 'Medical Officer,
Residing at House No.27}. 1/1?,
P3:a.nsha:r1th Niiaya,
Gokulam Road, V.V.M0haila, '
Mysore - 2'
3. Mini-stry ofPer1si0n, _
Department, of Pensions 8: _ _
Pension Welfare, Ne\zv j)e'1h;2.------ , "
4. The Manager, __ ,
State Bank QfMys0re:.4_ V
Vontikoppai Brazacllg ' "
1\/IY'~s0re. 37"" . . '
In W.P.1'{Q$;8?i§'£i§:;35'}'2OVfi:3 Q
1. The Regis'1.rai";'f"-»._ '
Central Adn1'i'z1isiflratia:_é" TFlbL1}3a 1
Banga1é;r£?ME3ench»AA.
B:-gmgalore.
V
S;'Q.'L;;ii;é, N ¢:1é.esh Chattiyar,
1" ._ y
AEf1étir¢d""I;}§visi0na1 Medicai Offic::€:r,
Residingizt; House N0/$98,
Veené. Shesshanna Read,
* ~e1'_"'» Cmss, V.V.Mc:haI1a,
x __1V1§'y:$c>re V 24.
% Ministry af E:§€§1/i$i{}I.F£§
Dep3.1"t,m<-:I1t ef P*3I1Si(}I1S &
Pensien V'v'eEf{"areg New Bekhix
4. The Marxager,
State Bemk of Mysore.
Vcmtilwzoppai Branch,
Mysore. .. 1
[By S1'i.I*I.Su!:3r2,1II1an}/21 Bh21t,:;Ad\»; f Qjr 4' . {
M/S.Subba Rae and C0.)
These writ petitions 1.zr1C1'€f_H.V226
and 227 of the Constituijon E:: 1 gfi;i"»v_vith&'«a"*pI*éi$zer to
quash vide AI1I'16X1}..I'€ by the
Banga1ore.Branc}1
These w'1'i"t.__1fye.tif;i()i1,;;.A___i;:*@rr1i'ng_' 0:1» for hearing, this
day, Ajiif d(~§Ii';(§:recE the following:
%%%'%:%T'[0Rm:R
The R21i1\v;§y's..é:3"é"b<§f(3re this Court questioning {hrs
«f3a?S3<:3(i._by th"é""Cer1t.1'a1 Administrative Tribunal
'grdni;i'i:g.:. 'i;l§e' sought ibr by the 21%-1 respondent
Iqeféif; in/_b{?>i_:}:.-- {he writ petiti011s, " .C&3;=.*f_1V'{3f§"$L1I}11'i1€L.E'iS€d as i"{}11<>\x:5;:
AA 2. 'i7I'i<-3. falcéts leading to fi1i_r1g of theS<: writ. petitionss
3. Indeed ii. is to be ;i10t.ice3ci that. the appellzmtis before: the Apex Ciourfit. werz-3 2111 Ii)0c.t0rs, who re'{;i1*eCE».ji}'<)_i1":._ the a1m1e.d f<)'rCes. Nevertheiess, we are of t11c:--*'ézie\}v"ij}";s1.*i_, .
since. 'respondent No.2 herein as \!.*e%E..,e1s ij'h€'V'ap'§3eii_a.Vf;i.s before £116 Apex Court are simi1ar1j}'.pIs(ti5d, q'u<:s~*f[_i'Qfi7s.:
of fu1'the.r examining tbs arise inasmuch as both ..a;ve1l as Mr.H.Subramanya Bhas', VA -'appearing for the parties thdf' of these writ petitions the Apex Court, which %[2g,.m;:1sscc 709 (Col. (Retd.) E3.J.AkI'§c::ré:V Of India and othefs wit}; Retdfi Afwfiéd Forces Medical Association of India (U01) and others).
"'Ea:1.i'§§(ac'1""'*s§&:,_ £':§j:i"€te thaft, the subwiects mat.t.€r sf this writ pe3t'is:.i.:)n §1as baa: Liealiz by the Apex Ceugrt. in question. " E\E<;>s..f3. Simte ¥;h<3: sLzi'3j<:€:'£: r1'121's;*¢.<:1' is a.'£r<:~21dy covered by a §"}.11'iiiA1§; 0f the Apt-ax C<3ur1:. '£.h<;%s€ wrii, pe's.it:ie3'1s 'are is be 2u?Cept.<;3rd* Hencs, the:-1 f<)i1<)wi'ng order is passed: {:1} "vVrifi:. p€:t.iE,is11s are allowed.
-.,N*< "aw:
_(~§' [b] The i:11pu.g3'1e<:i Qrcier ;32?:sssst'=,e:1 by the C<311'{,ra1 Adm1r1ist,rative Tribunal is S€1."fEiSiCi€. ((3) Whatever is paid in sha._1.1' 1'e(:0ve1'€::d as ()bserVed by the A4pex')'C6'i1:".i.» Rule is made abso1L1t.e.
SPS