Anthon V Fernandes vs State Of Karnataka on 24 February, 2011

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Karnataka High Court

Anthon V Fernandes vs State Of Karnataka on 24 February, 2011

Bench: Aravind Kumar

naturai justice, ii is aiso conéiamisd that prim: ta conciusicm sf ihrse years pisriaé; 5:}: which pe:é;{ic;sner *<9va.S 3..pp{>iz':.t€d, ha CE:-tans:

be remaved.

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42; Whéée it was vehemeniiy mnéendeé on behaif 0?' {he gmzemmerzi servants Em? the p§eass..§:*§ ﬁectréne is 3 r€~':§éc of 'me '§euda§ age «» part 3? the sgecéaé gremgaiive 3% ﬁwe C:"awn_p««._ '-._ _ ~. which was émmaeﬁ wen Ersdéa by an im§e;*%«é>f§V; ._'_ ' gsawer am ms is an anachraraésm i:§1§;s.. VL' 'M demoaraiicg mcéaéési age ar*:§_;':"::,;$f{, ihe§s9é?<§%é.,jbé'' ' canféned within": the narrowest ,.§iTm;isA,:_ §i.. 'waé<sr7"V-.,__ submitted an behaﬁf of the am: omndia :?,:':::fm,%s éociréne was a matter 5'?-.;§ €;:Vb_§§c p0"é§ay§ 'zggwi- é%"a.2gfé'§ En pubiéc: interest area fa? gqbéig g;-Qicd '£.§*:;=.a'{.§?;e right :3 dismésg ai pieésbvre a'§Qj9}e?':":j.;vrsjﬁf?}~€¢.serva:i"E éﬁhe has maﬁa :::mse15Ls'§»:;f;t sol».::§3:s:§m;;§e:.§,::.,gage} aibeéi Subject taazterftaénAsafeﬁtga%6$;»L,§E€$L:§§:é>i%éi and be exe:ci$%_3bEé:§;~'é:?; §:§~;e5 ::¢'ns:a't'u:;'o£:é3:e'--sense by me Cﬁaéﬁzéi' §;:;§§aa%.££@?"':é§}d_b j:I tm Preaident 3: me V91'-';0'vem<:::r c:??.'"a.VS?Ea.fe7*~é:7iéndéa' E': is mi gwsséﬂe to acéepi ':,§i1eV a;€§iv.rm:=rf§%i:; aéxsaéﬁceﬁ on behaif 0:? me H ' "§§;v&m;*r%eﬁ€'"S@s%:a;€':s $0? 23$? ihe auiiﬁarétaiive igazééséaé di@?:a é'2*é Ea the mnfrary, As Qoémieﬁ east by

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santract 91" service ihat servants 31' the Crown, civié as weéé as méiitary, except in mecéai case Wfﬁﬁfﬁ it is Gtheiwfse pmvédad by iaw. hold their sfféces mziyf ﬂaring the pieasazra Q? 'the Qrawng in ma?

Lﬁid Herggheéé eﬁsewed {pages '§"§§«»'§2G) :

"it seems to me ma? ii é::e~%§':e:puti. §Ec '§ :ﬁ't?é~$.e§3fV' which M3 ieé 'm the term which E haxzis E"'f"T€"i;"I'lE§O:¥""!>9'Q\' .-,,,_ beéng émpﬁrieﬁ mm co:é:'zr_ac'{s fa eVmp§0ym%;n.tv"éé we service of the Crown; '?"~%.1;e cases ::--E%;e5_; s§::Q%§é"' ' ihat, such empiafgment §I)V;8]§§':lV:Qvf{.')§'~_fE§"B@ ﬁacd _§?H':;%%e mubﬁic it is e3sé_;3ﬁaE E3..L_1§J§:;C'.qOGﬁ Ehat it sheuéd be cagabié éf §'3i;t«i'r;1ic§ d:§_{é%Ar§:.é_E:ed at Em measure' "«:>f thié f: g:»;,_g:,:é§i certam @xce§E§.§né;§iT'%»t:asa?$ wiiééfe _?_v}_af S3 §§€§éLé'fE deemed is be riéorg-4'fQ::"i?i'e pLé'b'J'E':'}c2'V§e.{§:s;§ '{uE":v;at"%s»m':e i'€$t§"§{'}'i§OE'7S §h9LiEG §{r;'Q;0se;éE"':i>§:mj§1e-- sawez' 9? the Cmvm ﬁe "§«£s§":'}§'s5s its $é;g;jg;a'T§;t§'§"'--

V' _ {E€%':':§"§.'&a'sé$ supgiied) éié ibya 3a:r%;'*e«:,.23;_s;e' Kay: i.««»'&:§.§ saéé {gage 32$}: ?f_EE" seems 'ta me mat iézs saniimsaé ._ §;;%é*:x§§oymeai sf 3 aévéi sawanf mégézé £52 maﬁy éasﬁg E38 ''33 éafs*§mes"n:a§ Ea %§"2a miereais sf iha State as me CG%'%E'.E{'iLi€d emgieymeni 3? a %"%E§§§§a§"}? a'§s'§c;erf' §?'? iééés xasa 33 segeﬂaﬁ' :3 me Lgvs: Timgs Qégzsﬁg sesigg $23 jzgégmanig a? '$3 iéﬁraa §§a:'r:;e§ gazsiigag gzgéw ﬁﬁﬁéﬁﬁﬁ 33% mag {ism Esmgr, féﬁﬁg, mag 22% iééésé gsgﬁge}, Eémagh :2': gasisgﬁaage ..]_3_ sama, are izzen én yer éifferent Ban ma @ amé the § passages exiracied aéeve $0 mt appem is': 'sha§.-=._ remit. The {apart Q? the gage in the AEE §j:fn§Ea:j:é. Law Qemrtg Regain: seréeg is wiiéi wry '§'}"¥§"r'I€;3:f'u'~..._b' '\!3f"E3'{§§§":S the same as {he gegeri :51 {$9 "'§":':"r"2i:«:%:$_"§;2f:fw.. % Remzéa geréea but ${1e:'r%ew§'za_'§ ..3b;i4dget&.. '?%1'%§¢{éé" ' because the NE Engéand Légfzg {E7<';e;§§§;§€$:T 3R.e:§¥é?:*£""' series is a revéseé and ar:noiate «:§._ z'e§r§§'avt'_;:o f"2';i seieﬁiéan fmm ihe Law__TEmes Regoiﬁ Vi::}rV"'€E*éé' years @843 to €935. we 'reg§o:af:er:é'waiiéh iéfg amuse axirasis a*:£}je?»~..;g%ve':'i."E?§VAt'E€%a§ .g0' 'rte;. in ihé" iéw Repcris series p4££bé_§s'£wéd,.§3'b;§f V"_»§:L1"{::;m0ra'£ed Ceimcéi efiaw Re ;3'e;;;*ﬁcé.§"§§;'; m;;hw%gg gééémisned m €865 §;¥'"':§cii;:jL. §<;ri'v§j<3:?:':A t*;e§3i{:3ri'4"E¥C' i'%";--sséfoe'e, mere aut?7:3'rV§tg§f£'§-x;§e';- " ' :'%v.<'§vEr';é:3f{;a "£':"~'«,__ .f:_'ame wéécées aria v§égé:'3§.a'£Ls;e$: Ie'%1§La2c;€v§afQir;*3.:'22--:":d Eay éown the maﬁa in whéiﬁg 1s;i£,:.ici'évv';3;G§éL:*.é_e'3.§;°e to be cawied wt and the ' "<:§;'&sE <":':'*i.,ii'_:é éegiséafian achéevaé. $5 many gages, ma ﬁieifare Séaie gzgaéz a$ aura such pafécées am ::§a'?wE::%e;'~%.3"" are inierzdea' is biéng aﬁmsi A ¥$';;?:§'§_:;%3$?z%;%2'$'§:'2'2E$ refsrmg am the uﬁéfé 9:' éha ms; 353$ _§jE.:s3dxz3niag@§ aasses. Pram the naiasre Q? ﬁéisfgs ihe max 03"' efféséestéy am effesiéveéy érfégfamenéézag ti/285$ geéégima arzé emasimeﬁég, hawemri §'%$'E$ with iha cévéi garazéaeﬁ, "féze gaébééﬁ ési :§'2era€a:§ ; yiiaéiyf %:':%@§e$Eaé' £3': iééé efféséencg 35$ §§'%§E§§§'E§? Q? aascfz 3e§'=s;i=.::&s. {§Q'v*'@?:"E?'?§8§'"§§' aérsgaﬁig 3:5 aféesr aif paiﬁ €535: §§'%€ gazbééa €33X{}§"%$€§i§8§" is agﬁigéé ayargrme =$§ﬁ€i§'E§;'iJ?8$ a§%':§*:&5 €53: wags aé' zjéreati £3? i%"':§%re$§ > Thaw wiiw 3:9 paié $7; Em gabééa $:y§"\}fg, $.14' 3:16 are charged wit?) pubééa am? aamirzéatsaiésn for gubféc gcad must, témzafare, En their tum bring E6 the ciéscéwarge sf their ifutées a sense mfg "

resmngéﬁéééfayg The efféciagmy sf pa;bE'§.¢:-' adméaésfraﬁan ﬁaeg mt éegené sniy agar:

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§'<>§ ulgm maﬁa L§E"iﬁ€§" A{ts'c£e 3% and by Artécée 31% be met abuseci by them ta the ﬁeiriment sf pubiéc Enteresi and pubﬁc 9996. when a situation as emsisageé éryv. me Q? the three cEa:.,:se$ 9? we seconﬁ ;3rov§$a._§§; cfause {2} Q? Artécia 33.? arises 3:36 éha r€:§:e:'vaVn.'Af1: céausé is gropeﬂy aggééed 331$ ihe ' Enquiry désparésed with, me sosﬁbesfjéﬁ j;:;iCéx;e'é'§f2'rs2:_.=.:-:>:"2'€;.V 'V servanf canmt be heard to :§..:r_n:;f>*¥;aE§.%: théiv_-._hfe..Es. K ﬁegrévaﬁ 3? his éivegihasé,'--..,}"%:e :s».:a'::i:go§._gfﬁaay.... Endividuai is a matter sf gr§Le';:1.f_VE<:<"s;':<:arr':"'£--::>&_A?T2é:*:n said his famiiy mi? %i:§s~._Ei\;eEi§*:é1:o?d' .§$'= é'.:j:jzat'£er §ﬁ'§' féis private Emiemst é'E':é;'§g'..ﬁ.?%ﬁ$£"fé§'5v}S%}'C%§_~,§EV8_E§§"1GOd E3 grmrééeﬁ by the pL.;b.3.§¢"§xt;hAeVqw;é§§vav:*:':;{.».i%£e taking away a;f'~vsi:'.§:§§jf§V1'§éve££=§f:0<§:c% ifs: Er*;'v€%:iie--j{2:2b.¥F;€i'inieyesi am fer p;u?s§'E":4.._g§.%.r;:i-3 €he:_VEQ%s$a.e5"-933$? yiz-aid is im Eatﬁer. "£"'hese., t:ar'é.$"@que;éseA'$--' fsiéigw frkzsé becausa {he a@§ea$i§iE"€.é _--€§QV<,'3i:2T§£1€:r,§;'§!'=§;'§ sgseciaf meregaiéve 9? the

78.rét§::.§f<: Cra§:*¢%%':L4*xq£'3%vcj%jéT'T'~:?:;$ss wen inherited by Enaiéa anﬁ%;;3;':$géés~,:e§..ér:i:;{_"..'0L;:" Cerzsféiuiéon aéameé E0 ' "szséi i%1e"i"ZAe;¥fé's5€%tz:Eé'::x"aa:E Se? up :3? am" Regusiis bu?

i;2<%ca';:$e p%Jb?'E's'éi" §e3écy :eq:;ires§ ggubéés: Eniemgi '?'.i'}€V!:c'3f..§:,i~:.éfE1s'ﬁ_ mibfés gem damanﬁs Ema: iﬁéfﬁ $E'2su¥$ A §irT&"3vi,§jC§':.V 3'§$C§E'§§3$.

£5. 5: E3 E31233 dear éhaé iihe §Eea$;:.:"% §§C§¥"§!3& emésﬁéédf Er; ﬁgriécéﬁ 3% {'%}E the §§'@§§$f§§:"'E aﬁsrﬁeﬁ ':0 aim; gewanig by %.'j:§8L§S€S {3} anti {2} :3? Agéésée 3?? gm 3% wéiéésjrawaé $2? 32% gzaiesiém Lzézééf aégasse {2} G? éizgéécée 3%"? by éha gamm grmém §I?'£$E§€$ 35% 3% ﬁfﬁviéﬁﬁ in 232% Smsiééaiiésﬁ $5'? 3% gmamé :3?" §L:%::§%s méésy 33:? me g::§é.é§§%£3 inégmsé 3&3 age 2%? §a,:?::2§%§ *2:

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, 17 V the pezi.?;é<>m:r has a right to i~:r:0'<>;x..:* {he reasezzg Ir: suppart cf his Submissions, 31:: has reiicd apex the foiéowéngjudgmsntszw {i} éudgmeriz 0? the a§ex court $32 the Cass ssf EQRESE-{NA BULAJE BORATE VS: STATE SE' I'~!EAE~§2%R§LSHTRA ;i':ND EETEEERES reparéad in AER.. 2961 SC 69:3 Pamgyaghs K8 and K) ' "

(ii; ;L¥u_dgr:1<;3.rz,L <21" E}/11$ C0113: :32 "

WP. N0. 1553 E g"21G0?{C}M~RES} Dt. 2§.Q2:.2sj:>;:V1'L;'--« - Reportérd in {LB EQG8 {2} 12722 .

[in the Case of SYED MUDERH5GHA '.i2"S".' 'E§7E}'%?E'éE';. " _ OF KARNATAKA, SOCEAL ';7§»i'E§,}E*}"z;i§E§« BER/3xRTMEN'§', AND A. ' {iii} Unreparied judgmen{.»Tt>f__§:his {:x:}_1,1Vi"'?' in W,P. N0&26273f2Q1{)[§f3J)yT¢*E2ES§ Bi. 2-?.;;I_E.12i-.Q§(§ {En thc": case of KHUSRC1QUE?AISE€£'3}_s;'STPJ§' 5;? Kj%R§°~$ATAKA, NEENOEETE'. W*E§LFARE"D¢E';§'F. AND £)'E'§~{E3RS} ' ~ V. E0. Syi J.S.S§3€i€3»3 Eegggfréﬁd c}@uins;§§~.véL'p§;§fg?5Lri?1g fer 211$ rsspgridenlj is iRs':§', ."?=E€;u¥:384%;'3«4;'.2_é§--Tiu{? iﬁzgyuid submit that writ petétéasn is n{)"':u right guamrzteaﬁ by the £Zx3:1::€i§ui"é.a':;:": izatés _b€<<:.r':" ¥:::sE:a:*£€5z;? aria'. 1:316 ezpgointment 0:? ,"f§é:~ié}:%0rv:}ef* as per ;é'<;:';:;€,X'L2r€ 1%' dazed {}2:{}3.2{}G§ which («no-

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may resign free: his office in _sr~.weEi;'_2g wide?" 'e%ev~e§gn,ai::,u"e._V addressed ﬁe the Government, but.ef:e,Ef"r;;ee'tim,_:e' .%e_e'ffége A' Lmtéi hée resignation Es aceeeteéi, {3} The Cha¥re"see_we_ed eieeer 'e%embe;.~§,;:ee:§A'yeeeééie . such eaiary and eI3ewee'ce_,."'e.e may-be §.>rese;f£be_e;"" "

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(g) has in the C3§3§£'?§Gf'% at? the Gsvemmerzé, so abused {he posiiien 0? chairperser: 0:" member___a$ 1:0 render that gsersoﬁs smiinuance in office is c:ie':r§r2":e3;'1"£aE to izha %r"z'£e§est$ offhe minorities 0!' {ha g:s:.sb§§c é:ztes&5_:~:~:._ '~ Pmvécéeé that as games shaii be r@m«s-~.é@;;a;%.__;§;éj&j:e}<.

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Karnataka High Court