J M Mallikarjunappa S/O Late Marulappa vs The State Of Karnataka Dept Of Com & ... on 19 November, 2008

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Karnataka High Court

J M Mallikarjunappa S/O Late Marulappa vs The State Of Karnataka Dept Of Com & ... on 19 November, 2008

Author: N.Kumar

Bench: N.Kumar

IN THE mm-I ceum as' K.wKAm;<A CiR ~1§;':'l:"i"1I"jV'_§ i'LV:':1'i'@aﬁ'}_4fv".:5_3.*l¥M_

AT ﬁHARWAli} _ .
Datsd this the 193' day _c:i7»1\i(}${c13."ii'?:.:Eif;"  
Bgﬁlgljéﬁ  A f; «.     I
THE I-xorrsm '--«!§8'£'I€ﬁ 21,   

Writ Petition No. 2  @2003' "(S§RE§§§1

Btztwaan:  _     *

1

J M MaIIﬂ<arjuna}:_:pa_  '

S/0 laie Mazﬁilapgpa V 

ﬁge 42  V .   
Occ::.*3ic£:.t:ici;i:1V   "
Ka1n};3tal§a'.Urbé:n .Wa,1;er"  I
SIiw1§'aﬁd':'15?r'dmag¢ 80*<"ﬂ-ﬂu 
(KUWSW-%.,9B;':V'  _ .

éiii 'I'3.1111k1:£1' V $31113» §}ivi $2331: '
Ttimkur £)isf:ri_¢t_ " ' "
"FuJ:r13:u1* V x V

_ gj *f'I1immafa3'I_1  V V
   ..... .'
_ Agagi 3b7.yea1"s

V  _OC§;;&?3i£=g::tI*i.cian

V  ¢Kart:ata},éa"Urban Water

x 'T "~ ._fI'un1kur

.  Suppl}; aixd Drainage Board
 (K,§iws:~& GB)

at  Suh--§3ivis3L(m.
Tunikur District
. . . Ptzfifioners

A  (By 3111 K.M.R. Bhzinslc for Sr: Chiidzanargund &

Sri Shantesh Gureddi, Advocates)



The State of Iréanlataka

[L>epa:rt1:u:1c:1£ of Commerce and Indtmtries
M S Building

Dr. Ambedkar Vaadhi

Bangalore: -- 560 G01 _--
R<:ptd., by its Principal Secmié§j.7"'« . 

The Stair of Karnataka V ._
Developmant of Herusing and Ufbai;
Deveiopment ' " V' '
M 8 Building

Dr. Ambedkar Vesdhi
Bangaiore ---~ 56()'¥°X3'~§

Reptd., by its Pririéipai  A. 
The Kajnatalga Urliﬁiﬁ  " '
and  'Beard aaazvws &;.."E)B)....1
Ja}a¥:}hair§IiIj_V.  ' '  .V 9 f' V .

:Ban--:aergh;:tmf "ri3gé;e:i_  ' ~~~ .. ' 5
Bangalore. 5-?   ». .' 
By its; Managiﬁg Siitzctor

" _{ ""I"1';.c=, Ka:*i1ai;V-ilia Tﬂecom Limited
 z'¥,tVt3:1e §3I'€miSEiE'y bf office of the KEONICS

i'§"e3A,229i'1_, Ram Course Road

  _ }:'£aﬁg a"Er}re.--~ S60 00;
 & Byfits  Director

'ﬂit': Eﬁiczcuftivc Engineer

" Karxzataka Urban Water Suppiy and

Dréjﬁaga Boaxﬁ gguws <35 QB}

x I  Baﬂgalorc Divisien

 in §'1oor,Ja1.a Bhavan
Bannerghatta Road

Bangaiora --- 560 029

The Assistant Executive Engineer
Karzzataka Urban Water S11§piy anti

i*./



2. The first petitioner is a hoidez" cf i,'I".i in'. 
and Diploma holder 33:1 EI€CtI'iCi3I1 and on t_}f:é"  V5r_;_fu the
petition he was working as Eiectxician   

Water Supply and Drainage   K

referred ta as the 'Board', i.e:., in the «oﬁicc of  I"€$}'"}0ﬁ.(':E3ﬁ€.>

3. The stzczond' pgaﬁtigziér' 3%. 'I'cc:h3:1icia3:1
:3' on ;'36.08.19Q2 at   Limited He was
cieputed to wqgikiigﬁ:  8 Electrical at the
office of the;   date of the writ petition he

was Wbfking  _,§ﬁi¢é+V¢;}A1"v€he (331 respondent.

4. " 'I;he;..¢_sV:t1'ersv'p0sti.ng {h€S€: petitioners on cieputatien preciilced at An3:1exurcs--A. Subsequentiy, {heir A'--:iVeput,é1'£2}§;{n.Vv'Vw;ib;..-ieggtendﬁd. 'i'I:10se exteI1si0I1 orders are also prcA>u!.1:1<:eVrj 2J§i:1gwith the writ petitien. The Government ordsreci closure of the 4*?"

K ngéspandexlt Karnataka '§'ele<:om Limited. in the mean While, {ha Government has taken a decision to absorb those empioyees in ix/ _ 5 -

tfcleir respectiva dspartment who are an dﬁputatixim. V.-".?_1?1€iI'E§f€3I'€t the petitziancrs maﬁa a representation for absorptisﬂ.' vvtheir case that they were continued to work at the Wﬁrﬁ deputeé. All 11338 peﬁﬁonersvwﬁrﬁ Qiétg eﬁce of the 4&1 mspondent for . "

voluntary I'€ti.'t'6Ii1f:I1t schem€.V__v:§:Zi1.1xt ﬁ1é'- gavc:

Writian consent. But for ¢$§:1=:><;:.i{" gvéirpﬁse, they were asked. to 17.06.2002 for Rs.80,£}89[ -, Rs.9Q,99?;--« {1§§.v;51unta:y mtiremem:

scheme. Sig}; __<--'}'~'~.'é 'iﬁ§j_§)('V)»vI1(1'f'_fV}"1:'EV#Z.)'f.3;.;i4{'3'€7VV'}f1€1E': forced that if they did n<:V) 3:;Are::eiv.e. the Company would retrench them as pear t11€:.}3IM'0viVs7iQ}£i:3A'o'f Industgnial Disputes Act, they have encgiéhed ¥ZIi1t.Zv' A()lVV1:C£3§Iit',:S under protest. The Govemmeilt of Vf "issuad order dated 24.02.2003 pmvidmg for c¥.[i_'kV"ém§1o}*ees Working in these Public Sector En£t2:rpr_is{:s.::é1s on 3 1.82.2903. The petitioners contend that thﬁy $111.-"i;t1et.:i to be absorbed in terms of the aforesaid &' --..G0v.é5rI1mcnt Order. Therefare, when their request for VA _,V_;%{bsorption is not :3.(3Ctf:(i€?:d to, they have preiizrrcci this writ peﬁtien seeking the aferesaié direction.

La'/.

6:. The respmfxdents have ﬁieci their conttzmi that Karnataka 'E'eiecon::: Limited April 2092 and simuitaxleougg A'i;;ﬁ~9d~:;c§§:"-- Retiztzmant Scheme: for all thg: ¢mpi;j3t¢;és.. <3? they are on deputation £0 SOI]VC1u';§V"*'I'%V:1Vii1£5'}" Pubﬁic Sector Unﬁertaking or-" xyorkiﬁé pL"§1;€:V:1t"V(;Jjrgan.isati0n. The said undertaking 11:11 cf ongoing Pubﬁc Entcrprise RE§fi3.ﬁ11.._ PSES Working on deputaiioni-'ei?i:fi.1__V<$;ﬁ";¥§f _{',i1':'(If1€r opt for V/RS as per the Govvt:-.rn1: it:J:;V."t a 2001 or face refmnchment. Subse:éqI;1e13{iy;, 'V:i1§{§'-. has; passseé an order dated

24.€)i2.2(5§'3'_'_;:)1*r1vei9i11§a of the empioyees Pubiic: Sector Eixmﬁaﬁges xﬁrorking on deputation in Othftt' Public Se<; i:u:);* ,£§ﬁé:te r:5£tiVses as an 1 }.{}2.'2003. in the same Public Sector Corgaoratioxz on the condition that these:

de;:i"u.tat§k;i:1i-SEES shai} not receive any eiogratia amount fmm thair "pa1'¢:at 'x>fganisati011 under the Voluntary Retixement Scheme ...«Would be deemed to have resigned in the gamnt __<)_r%ga::1:is.at:i'o11 after their absorptian in PS8] Board/Corporation VV in which they are Working on deputation. However, the bx/% .,_ 7 -

Government has directed the third respondent Board to absorb 4 Data Ently Operatcrs who had come from Kmnatakétffelecom Lignlittd cm deputation, those who are as there was vacancies. The}; ar¢»AA»V1;nab16:"":c;:

employees as them is excess wo1'l§;§:rs i*f}:1e"*- Boani itself and the same Wrili e_auséV'ia=g%'£i;ry jcjm the Board. Thereibrt, thsy" c{$Vi11E§VnriVV pamﬁoners had optﬁd for 'fare seizéd to be the ezmplayees, the 24.Gf2.2{)ﬁ3 is not appﬁcabigé 'thé:_n.:: have seught for dismjégamg-* t.1:e'»vrit5'p;¢:;t§'ov:1. - f

7. V 'V Tha Gounse}. for the petitioner assailing the gyin.-:¥:er contends that in the fists: place, meg' have not A Rcitirement Scheme out at' free wiﬁ. It was f0f'€¥€d Though they have encashed the cheques, it ' : was 1£1'i4'iéI' protest. Even after the payment of tha cheques they " Cetzﬁnued to work in the Eéoard. ()1: the éate the Gevemment .V _H{i}I'dfi1' datcé 24.02.2003 came into farce, they were Working in the Board and theitfbre, they are emitkcé to the bezmﬁt of the L Drainage 8033131. As pm' the <i3over:1m€11?:_....£§}:*<fi¢x; j ﬁiated 10.08.2001, guicielinﬂs were issued fbr VoIu:iE§11"y A_TE£'§§t;fé1ﬁT¢:ﬁ*--._ Scheme in Public Sector EI11Zf1I'pI'isV:«&":JS';A ';«fgai11at:a.1+:;;f. a E: Vis'n<:¥'t i.t1 _ éispute that Karnataka Telecom Lifiiit£ii.__xA&7as éigséd. '~ 'l§'i}£é1"a:Vfb'rxe, the aforesaid glzirsieiines of tea Elie empioycses cf Karnataka .'1'eiecg3m 'I'iie"rsZe:§.rani portion of €119 said policy reads ;I11éer:§3* 3 ff I.3::::(';;';)1f'LSIftV', €6'?7"(:;s;L7!V 3/RS shouid be ail' .ié:n§,=§iOyées in regular 1é;i::§:§1'3S£€.'.Vpf {G be closed of-'age bar and minimum y¢::»;~s Vof' " with improvement in _e2€g're':iii;;;, '[;.3;;g5fj£s;;' Sifnzilariyz in respect cf ether 155393 afgguﬁ,' V--.it_f$__&q3nsidered desirabie ta oﬂer the & t§'~z=§ienZ{fi'ed surpius among the employees in iigfciggscaies without {he csandzficms of age «. "'v"bdf ".v:'§}a""l((E3§.' :'vVI1"tI}?"£,I2I'?"?:I,l4?'Tl years of service and with fnipfavénwnt in ex-gmiia benefits, Therefore, it A been decicied by the Government to revise the A "~ .gu:'de1'im=:s on VRS in P333 in Kanzaiaica and £0 i3sue them in super session 0f the guidaiines issued eariier. Hence this Order: "

10. Clause 3.5, 6.7 and 6.8 91"" the sasici is of relevance which are extracted below:

35.5 Once the options fmwxres the reiated pasts vacated :E2y'».§§:.0seT far VRS shauid be simul£an32g3usIy«'aiéibfishetrii, riot even hefd in czbeyancek

6.?' En1§::f§3;ees1;fu'i¢r §§1¢:1§I not be eligiblefor FE'?;€.f?I1l§iOj$5'?fi€?'§§'~Saﬁ?e PSE, format un;-:?.ertai:irzQ'» 1w;;;:?I'z'- ggzggriea by the 'in. ihis L fégcif'::{_f?o?32----..§he empioyees avdifinggvo réz£reﬁiérz.£.' "

ufjf'Le=;bi?;;2::t1iaz1~"exercrészad by an empfoyee under *V}"s'fS__ been amepied by {he managéfirwnt and mmmunicated ta him/her in V . i2;§f*i£ii*a§,r,_ it shall not be open 10- such empioyees to V T. §}t£i_£§1g$Tj*a_id ﬁhe option. *' 11!' z hv 4 Ac:coI'(i§3.1g to the afbresaiﬁl ciause, once epticn for V, isvwaccepted {I16 related gsosts vacatﬁd by those opting fin' tﬁé stazms abolished. Such jpexrsans are not eiigibie for re- VV "Employment in the same PSE. Once the option is exercised, it shall :10': ha open to such ampioyees to withdraw the eption. it '/ -11- is because of the petitioners they did Imt opt in wziting. But they admit that they have cheques in terms of the aibmsa5id""'sch¢ai:% '1:..g;§¢j. encashed, of course, under 15.03.2003, which shows :'iA1;1é"'pc"£1tion§::¥.§ herein is set.t;ied "under fthe Gt: am. rffﬁieved on the afiemoon of 1E">,()3.:3(}(§i3]--}??i*:;;ﬁ§ «ii;ﬁis §i.;ﬁz:men:, wilich is not challenged till tqﬁay, iris i§;€t;iﬁ§ne1$ services W6I'€ tem:nate,a___ o:f.'4:is§,.{}:'§.?2£}b3 mm: the VRS and a3}

12. __ .A Qzder tinder which the petitioxmrts claim aﬁscéfptibﬁ. it makes it": Clear that G0v:;r11n1ent.V is §1EéS€£ﬁ.' 'icrgordftr abserpfion of employees sf PSE33 wfliiti. Ayvoridng on deputatien in Public Eﬁector Corporation as on 11J.)2.'2{}{)3 in the same Corporaﬁon on the condition that these deputatiénists shaii not receive ewgraitia amount fmm their pa_ré:1t organisation after then' absorptien in the PSEs[ Board] cmporation, am, in which they are Workmg an K/% _ 12 -

deputation. 'I'i1eref(:>rc the conﬁition prececient far appiication cf this Gavemment 01661" is, the employee must be workmg as on 11.02.2003. secondiy, he shouid not have an}. ex--g:t-aﬁa éi-1§:10'£1I1t fir0:n;: the parent the getting the benefit under the said Ci*OV€1"I1'IT§1_e IlAi':t..fﬁ':;2?13V;Vb Such smployaa is deemed to hé1'-5*: r§§Si§,f:ﬁ'¢d '' organisation, In the instam: case, ﬁiﬂ iE:::3.r*11ec1».C:3'Ai;;11s§<:1"3i};$';'~.z:;}:1eL petitioner submits that as an 'i*1. G:2.'2{)O3'ﬁeﬁtioriézrs were. working in the Board '§:E':é.f j3ctiii=:;11e:r iiéés '"2:*e.Iieved on 15.03.2003 and ther€:'{'0ré,# he :é£:ti{,i:édA'_'i;:§" beneﬁt of the Govemfncnt ' R32 . 2003.

13. " u }';rea§£i1:r.'g*. ($f~.___An'ﬁexure-R3 makes it ciear that paiitiqxaars xs%z§.aa._.convVi:ini}i11g ta work even afmr ha was mtimd 'V V' é';€FV§C€"*~f;ﬂ(§€i; fEié"V0iuntaIy Reﬁrement Scheme. A chaque iss...:=.¢1* :5 01:3. 1.7.()6.i2(}(}2, which has been duly which encashed. Unfortunaieiy, the petitioners "._Vsuppress;£:;).g the said ﬁact continued to Work in the Boarti. 1:: is context: when they were iI1f()I;'mf3d about the same, 1:215}? ' was immtediateiy reiieved from the Eilifiﬁfsé on 35.03.2003. A k/

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