H M T Sc/St Employees National ... vs The Union Of India By Secretary To ... on 8 April, 2008

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Karnataka High Court

H M T Sc/St Employees National ... vs The Union Of India By Secretary To ... on 8 April, 2008

Bench: H N Nagamohan Das

IN THE HIGH COURT OF KARNATAIILA A- l3A_NG_-LQRE 

T'\A'T"I'.'g'T\ 'l"Ll'IC! "l"'l..l'lI:_' GOT!-I DAV 1]' ADD?!' nnno
un1 mu 1 sun.) 1 111.: ucl unl I' I1rI\H.4 auuo

I-niwni-Icky-'iv!

l:'.!i1}I*'Ul(liJ

THE HON'BLE Mr. JUSTICE 1-1 N NfA(iA_MOIf§1'iN"L';}'k:v\§~.,,,: '-

. _ -- -- m » ~ q -- u - .-u

H M '1' SC/ST EMPLOYEES' 
NATIONAL FEDERATION   _ L  ;  ._ 
H.M.'I'. BELLARY ROAD, BAN(iAL€)i<E~'-3.22,  
REP BY ITS GENERAL .    '
SR1 K NAGARAJU.        
S/'0. .IAYAKNIEII'NA,;;A<;-E13' 471  
ASSISTANT EIIGIII_EEE'-g.ps:2}--..,L  f_  
H.M.T. L'1'D., BANcmI,ORII_ ---.56.()~O' 22 

. j  PETITIONER

(Ey Sri : VISIINIOJ 1:) 'B HI5IT.:_I5II:):V)

. _u--4-_

 '  INDIA
3 BY SECRETARY TO GOVERNMENT
 Ii'~I'~BE_Aj;..: ME STRY OE EEAW
INDUSTRIES, AND PUBLIC ENTERPRISES
 EHAVAN,  IJELI-II - 110 U01

    NTM T LTD (HOLDING COMPANY)

 (A GOVERNMENT OF' INDIA UNDERTAKING)
 REP BY CHAIRMAN mm MANAGING
DIRECJTOR  BHAVAN, No.59, EELLAJ D
ROAD, BANGALORE - 560032

OLN»



3 H M T WATCHES LTD
(WHQLLY OWNED SUBSIDIARY I-I.TM.T. LTD)
REP BY MANAGING DIRECTOR
HMI' BHA'v'AN
NO.59, BELLARY ROAD
BANGALORE -- 560 032

4 H M T WATCHES LTD

(WHOLLY OWNED SUBSIDIARY"H.M.'P._ rm;   

REP BY MANAGING DIRECTOR   . 
N().5'}, ..B!£'L-L-A!-{Y ROAD 1

BANGALORE - 560 032

5 THE CHIEF VIGILANCE OFFICER 
HMT LTD   --  
HMT BHAVAN, NO.5~3., EELLARY Rf_.3AD._
BANGALORE -560032  *  =  " .

6 V JOHN THOMAS S[_O V'i',:'1'Ir{()~!,\) As'  '
AGED ABOUT  YE,'-A E  ' _  A 
JOINT (EENERAL-'IMANAGER '-(HR_M)_ HMT
 'I';TI:.'E,*~..(wH0LL'§r OWNED
SUBSIDIARY CJ"i?;:A.}_rIl\/:"I'. LTD} 'H-MTBHAVAN
No.59, BE'LLARY..ROAE), BANGALORE - 32

... RESPONDENTS

(By SriE..(3I*IRTSTC)PH~EI§"'Ffj'I§ CARIAPPA .35 co. FOR R2-6) , .% 5wRjrPPET1T1oN IS FILED UNDER ARTICLES ;'~26'ANE O'F*.fI*HE CONSTITUTION OF INDIA PRAYING TO ~DEC1LARI93...THjiT THE APPOINTMENT 01? THE R6 TO THE}PQST.OF----.DEPUTY PERSONNEL MANAGER IN THE H.M.T.'"'LTD., "AND SUBSEQUENT PROMOTIONS OF' THE ~ ,ER'r No.5 T0 VARIOUS POSTS INCLUDING THE PEEP-QR JOINT GENERAL MANAGER. (HNM) (THE P()S'l_' * BY R6 AT' PRESENT') As ILLEGAL, ARBi"1"R'A1'~W AND AECORDINGLY, QUASI-I THE ORDER 131'. 25.1.1934 V-Vfw.._'VIDE ANNEX.B., ORDER D'I'. 7.4.39 VIDE ANNEX.C., .._VO-RDER DT. 3.8.93 VIDE ANNEx.E., ORDER DT. 6.10.99 'HIDE ANN!13X.l*'. AND ORDER DT. 21.1.2002 VIDE A! 1/'\./'\., This Writ Petition coming on for hearing this day, the I-A11-I-vi" -nn-an rt fhn '["n11run~i.nn- \-I'! \v'-'-J Uni HI]: I- 4.51.61. LI-I I-'Jul-I-'ml VV II-I-6! GREEK in this writ petition the petitioner has prayed '. it writ of quo-warranto to declare the respondent no.6 as Deputy Personnel of 76' and the subsequent promotiontillastt illegal':

reliefs.

0 nn 0:: n1 1on4. +5.; ' ._-r1:s_n1r-sin.-|'r'~.,r'I.o-'.1.-'u'rr:, = " -nn A 111:) 'ID '|_lJ..I.. ,&'\-IE1.' LI I > Inlvull-M u3tI\.n'.I.J.'\:C\4'l.K!r .I..I.\.II\.' VVC'-g appointed as Personnel 1'vienalger;""" From um" e to time the managenient pzvcmoted tlie'tlresfpondent 110.6 and in the year i2O04_helvi'e:asV:'wor1§ing as Joint " General Manager. After 1apseAofV_2'0ooyeex_s jjetitioner is before this court for a writ ojfqno-wan:antol'onl-the ground that respondent no.6 note'-giossess the qualiﬁcation in the year 1984 #-

timholdll 4"ofl_iDeputy Personnel Manager. Absolutely inn-I-In in run .l".'lI'I'I'i}l'ﬂ'I;If'_I"':I'\I'I 'Fri-In f"'|I'n -:11:-\fv"1'r|nfa Anlnir PT'. On i1'nn1-an Call'! '.1 VF' Jul N' 'u'_ 'IKE \o'.I» I I-

erei'o1e".o_n the ground of delay and latches, the Writ liable to be rejected.

3. Learned counsel for the petitioner contend that the respondent - management and its vigilance section in Okwx, several reports held that respondent no.6 do not possess the requisite qualiﬁcation to hold the post. Despite meg, reports the management has not taken any action. o- "

respondent no.6. If that is so, the petitioner is % DKBI ~

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Karnataka High Court