Sri Prakash Naik S/O C Achuth Naik vs State Of Karnataka on 28 February, 2011

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Karnataka High Court

Sri Prakash Naik S/O C Achuth Naik vs State Of Karnataka on 28 February, 2011

Bench: Anand Byrareddy

EN TH.Ei- HEGH COURT OF KARN./¥}"AKA AT BANC}_ALC)RE,

DATED TH_iS THE 287"" my (521: FEBRI;,..PAE%'{;'?'{"?»! !'--._

B  FOR E3

T_HE:1 I~iON'_B_L}3 MR. .lUSTICEf-'AE\E;A.E\§D.'BYi§V;§x"i{§§l§«i3Y'3 A

WRIT PETITION No, 377§é.OP2<) E O%J'('s gRV1:;S'>7  " 

.B.ETWEEN:

S.1i_i. Pmkash Naik

S/0 C. Achuth Naik,
Aged about 32 yezlrs, A
Rio "Rukmininu.§}ay;1",   _  
Tengi.m1jz1ddu;_' K2i}m1a3V::1_§--st:'?:_}3Ost,     ' 
Cherkacii  V      '

Kundapugja,  _   "  
UdilpiJDiSEI'i'CE';'j _  ...PETITi_ONER

(By Shfi; vNagara_j_2.1"E{egde_,_1A(1~v(>ca1te)

    Kzlrmtaka

"  _ i%.§:p1ie3¢nied its Secretary to
 . £3<j'wt;:r11i1f..:5ht
' Dept-'xﬁ_r:ie11t of Hea_1I:h zmd Faimly
-- WeliZ:aii'e Se1'\:'_é.ce.
"M;1.S.BuiIding,

 n  B:mga1o;:e -560 00:.

 ' The Dist1'icLTube:'cu]()sis

C<)nimIili.n_g C).i'fice.;-. Udupi.





ix.)

Distri.{:t Heakth and Ftlrﬂiijg
Weifare Society (R),
l7)i+__;t2"iet. Hospitzti. Pre.:1:§.%e.<n
Ajjilfakadil,

Udupi District W 576 101.
Represented by its President

1;.)

4. Pramod Kumar S. Tittgalaya 
S/0 B. Tmgataya, 0'
Aged about 29 }i€a:'S,
R/0 Lakshmeeshri,  .
Uhyaragoii. Kai}/a,   '  _ 
Kapu, Udupi Di_st'é"ie_t W 5976 E'0f.:}.  ...RES¥5ONDENTS

(By Shri. Raghztvendra GV:1y2itri;'«..VHvE--0g_~h_'}C01;:rt Government
Pieader for Respt3:tdent"Nti."}.;z:nd=.2t_VSh'ri;.:S'.G. Pandit, Advocate
for Respotldent ?'€p,-4, Resptjrtdettt'  Served)

Thté 'Wffit_v Pet'iti0z_t'isfiled _uhde1' Articles 226 and 227 of the
COt1Stit,tltit)n of'§'nd..iua'tp1;3yjﬁ'g to' quash the interview proceedings
dated 3f).(}8.20 1.0' ..e\:)11ti~:.tC'te.d" by the 3"} respondent as per
A11nexu1~e}1.}.._' hand 't.}1e'A._(3f7tii"<:iz1i memorandum dated 07.09.2010,
issL1r;d--hy the 2.1"? Respondettt as per Annexu1'e-K.

"l"hi:;_v0"V'«\_/.1"it Petition coming on for Hearing this day, the

 0 Cent': mttdeé 'f()1E.0wi.ng: --

ORDER

" He-atd the learned csounsel {O17 the petitioner and the Iezmte-(E G.()Vt3I'i'1l"ﬂ€I1{ P'}eztder and the learned counsel for the 1't',Sp()I1d(3I11ZS. 5 La.)-

2. The pet§.tir:.>n coming on fer: Pi*e1imii121z'y Hettring (B- Group) is considered for fine': dispesat ilzwiitg regard tehthe facts; and circumstances efthe cage.

3» The third resperident rizimeiy, the131$t;:iet:f.H'e'z13th*--éa_ttd=.. Farniiy Welfare Society had invited z1pp'iittzi't:ic)i.}_§' of} "steers Plus zlftd TB HIV,'3.irpei'iri"s;er"'. it :c.:tsp iiar the petitioner that the eiigibiiity above post was 21 Bachelor Degree tmiversity with three years experience A tirtder the' tibe reuiosis Control Prtigratimnte' (he-rveiiriaftctrére.fei*=:'ed' to as ' the RNTCP for brevity) or fiVe- years 'service exp-eriiegtce as at SL1pE)}.'ViS()£' in any Pubiie Heaiith " '~ _ PrtC?§=r.21E11.§Ti.'3t: « _____ .. e _ petitieraer'.~3 case that he was fuiiy qualified and ei_i»_giIb}_e ;t.S',drfe§;e:'%.bed since he was; at Mztstefs Degree hoider and had extierienee as 21 Senior Treatment Stzpervisor under the " EQNTCP for over five years and he had also Lm.de_rg()ne other ti?

t_ra1i.ni_ng sponsorecl by the G()\3Et.1'E}I}}€I1[ oi' K{:1l'"t1€1i21ké.1. it is his case that there e:e.re three. c;tr::li.rlat'es who had so lied for the .7o'<:3st';--V The fC)tE1'"ll"1 respondent one of them. On all <:rites:1i2t, the'petitiiorieir scored over the said fourth re.sporid:erit',"in thfztt, the'~;:¥ieifee-iiittztktie' off marks of the fourth respondent_in extiﬁiriattiriri than that of the petitioner. He riot' of experience as havir:g"*~worl_:erli:_ iii any Public Eiealth Pi~ograrnrrie. point out that the experience soughit 1&3,-ttipcin by the respoi_i_den_t was indicated that he hart woikeid, 3 for two years and yet amother certificateitfrom aiioth5:rtp_i5ivz1te orgariisation, to i.ndieat.e that he ha._ii"i%!voiji§e<i_ as aii€'O.?.1.33S$li()1' iii a private Blood Bank. The learned _::the petitioner would therefore contend that the se.lecti()r).oti:--__t}iie fourth respondent in the face of the eligibility cri.ter'ia.ﬁrescribed and the eligibility possessed by the petitioner ' --..Vvi5;«at¥t-'is the responrient is inexplicable. He would submit that the

-~p1'ese1fiptiori of experience was in relation to the RNTCP and {E ii wheii the experieiice pciszsesseci by the petitioner w;1.<;__ oiiiy iii reh-a.tieri to the s;:mi.e., he iitight iii hgive been the t'ir.i~1:tj"e.h_'ti§C'e ;1zri_i;i fiirther lizwiiig regard to the better eciueati.0riaE_ cgtiéjtiif":ir;;Lt'tii'(i1t§_"'that'_ he possessed and the hi gher marks that he.haLi} scoiieti._the'_reii.1.i'gHeT wouid theret'0re., seek to questioti £tpp()iHEIih3¥}t' ~t>i'7 ti'iie"--«§7etarth respondent over the petitioner iI.]""'¢.i]z€"wf£1C€ at' his giﬂiiiiity criteria. 5' The ieatne-d» e<),iirisei'forn_ihe'""res_p0ridei1t.,*'en the other hand, would submit that the feet' :tht_:t_>'i-hfe.jaetitioner has scored higher iha1*E<s§~ir1"tjhe degree e;xairii.iiai.ti_t>1fi__iS not the sole criteria. The e:ipe1"ie'ria%.e» _pre${eribed..AWas inithe aiternative. The expeiienee possessed 'Dythe..pet.it~i.oii'e1f"zzsh Senior Supervisor in the RNTCP z_igairi_st ti1e.exp'et'i_e'r1ce of the fourth respendeiit, who had wdrited' _3"Pr<)jeet Cwordinator in 2-1 supe_i'--specielity h.0spi_taI for :-'i"pe_r«i(>"(i .£ii_f..tWQ"3iea1's and 2:53 at Couiiseiior in 2}. Bioeci Bank, again in it _prestigit>us pi'i\-rate ()I'g21.i1iS£t[i€)I1 for over three years; was; §Lit'i'i.eie11t q_uaIifieati0ti_ and it was to the subjective sati.sfaeti.0n of the etimmittee of membem, etmsisting of five, out of whom, four :3 6 were doctors and the.:*efc:«re3 the seieezion of the fm;:1_"iE": 1'e_sp<.)nde:%_t §.s":.st::321.d ef the g2eE:§tt.,E_e22er,,, is is-'iIE.z reg:-mi. to the e§.é_g§k;'i"1i.t'y..ergterée and it is not neeessztry that the committee ()ughtt-Ate Eaa1§~'et."s'e1:e'eted the petitioner, even he possessed Vhigfiiiiif m_,ar1<_s €:'{1,4d VpoiS~se}~;;--sedj e.xpe1*ienee much greater than _intangib1es which 21230 need tt) i;e:take11."it:tQV' by committee vested seI«eetiI1'§:V 2-1 candidate.

The1*e.fo,re, he wetiid flfdes or other ineguiarities" 1'_':'0;11 i:1dieztti.ng that the in the degree ex2tmin2.ti()n and he than the resptmdeet.

6. V°§he .V1eéi1';1e'c§ G.tjVe1*n1nent Pleader would support the e2t§3'e5'.:s;)3": vfOUE'{"h'Vi'Ei.S.})G'i1d€3E1t and seeks to justify the action of the V Se'}es:ti't>.nA 'C,€3t:1[ﬁ'e.ittee.

5' L /

7. in the abut:-'e facts; zmcgi t:ir<:L1ms;t2m<:e:s, the ._p0i_m; for eon.$id.et'2:ti(.m. 'J~Jh€{§"l€§"' the p€{i[§{é§"2€E' has; made s;:t;'{*:1;"'£zt':%,%3 €232"

i11te.1'fe1'e-nee by this Court'

8. The contention that the :eX;3e--;.1rten{:e pot:e;2se<Ef}b§}'--.Athej teL::'th ;'esp{):ad.ent was net of a su;3er;$i.s;e1t*j,{ A.(::2td£e'v;tt}(Ai.».t?t2}t Ccyordinator cannot be cL)nsid«ete:t a.§ A ordinator is one who (Seder to work togetller effectivfely 2111giv_V_\,tQ11;> harmonious and efficient reIat.tL)n§ii11p b_e'tweeh pzghiftieipéints. in that View of the xnattetj'; it[VC2tr1.fjQt $21'tct...tI121t 3. ﬁftuject C0--0rdinator does not fu11ct.iL)n'in"a supef\ti's<3_1*y'-..§f£i'p:icity. Secondiy, the c:011te11ti0n that as 2;'€<3unse11e1f'i'h'"a Blood Bank, he wouiéi not be working in 'wgapacity is ceiaeemed, the Same cannot also be .ae%;eptedf"~.Agé'it1"in common parizmce, £1 Counselior is one, who is tr21i"r:eq.--_jtAt0"give guicianee on pers()naI, se:)eia'l er psych()1ogie:3.t 2 "p':'(>b}eI1"1$ and to that extent, it Cetnnot be said that the designzttioll ";;:iveI.1 to respondent 110.4 in the 0rgantsati.0ns where he had 5 di_scha}_'geci his duzées were: not of 2-1 s11pe1*vis<.>:'y (:2-1<i;'e. __I_n the e:>;jaén§<_)n of {hé§ :.:<>u:'L :he§::*%f'm"cx_ as; :'igh%;.2y £:<>;"::.:3nd::_I{i;--._"{3--y"':¥1<:

Eeztmed ccwunsel. for the _respondent, it is wt aiw-;1 y's marks or the be-tier expc':rie.nce. that w'<):;tI.EI'b<=:' rhe..;s<.>I;:. _C':';'ft'_crjiz,-i;--'then:

intangibles which certainiy re.1nai_n within tin: su'bjeg:é;if{fe CEisc.;"é't.ioVI1--.. of the Seiection C0m1Tlitt{3€. T11e19€:€:>'1'e, in the._Eﬂ's:iinz (:;1se._ there is no xx/arrant for inte£"fe'fe.nce.'VA by L'£h_§::,vL'c{)u:'t. The petition, tE1ere1"ore, is 1'ejectcd.

HV

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