Karnataka High Court
The State Of Karnataka vs N Vijayakumar S/O Linge Gowda on 31 January, 2011
Bench: V.G.Sabhahit, B.Manohar
IN THE HIGH COURT OF KARNAYAKA AT BANGALORE mrrm "W13 THE 315? BAY SF EANUARY 20:1 PRESENT "mg HON'BE,,E MR_.3:_;sT:CE was. sAaHA.H,I :?~--VV.V F. Afiffl THE HGN'fiLE MRJUSTECE §.'MA'r(s0HAé;--".%. "
Wm' MPEAL I\E{3a3§98 @ ?'r'-'-»;;"'{;$»1 0 (@'§*»"::»_L:;">:?:-I A/W' MISCELLANEOUVFS WRIT' m,1Q35a/.2013 M;E$CELLAF'GEOUS" --'-a'vRI"i"- %:$e§:>.:.108L3 9;/221010 BETWEEN: . ' "me STATE OF :<ARr~sAT.a;KA;:j.»- . ' * a\m"s SiECR£ETAR'r' ":f.:M:*::>_v7t._,..*;'. » URBAN DEVELOFMENT DE?/§RT§\"T--F:'I'»i""E""'--.':'» = M 5 BUILDING; SR AMa.E::K,e;;R v£::~:;.i;+»;:'~ "
BANGALQRE -- 5'6G'*:;a3..,'i:, V,..APPELé.ANT {gar sax: K. VVKR1sH|x:§Q€§.fV93L;'~:5}j'a,s:::'m:v1E3rx§T AD\!CT}C£»'{'§'E) gm; _
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* §:sf;£T$ RE§§STRfiaR, 2 Te. BANGALORE Mfi?*i#1NAGA§7€A WKLEKE BfiNG;&LC3RE§ ~ 568 092 BE' {TS CQE'~'§§*TIf«$1Q?'~£ER. WRESFCENDENTS THIS WRIT HPPEAL IS T'§:.,§:T3 UMDER SECTIQTE 4 as: THEQ,.$Ii.x%Rf¥J':;;3;'?.33;;'%<'§V&§ V. HTGH CGURT ACT ?RA'*fE¥'~JG Ta SET KXSIDE THE QRDER PASSElf_,1--~*,._f*i TH~E.j';az_RIT._ ' . F'E"i'I"T1£{3f\§ f\éiZ}.38510j2{1G3{C3¥Vi~»E.Oi<}QATED 2157,2009. .1 _ MESQELLANEQUS 'WRIT NQ.1Q8S8;'2G1§ 13""-!.,=£~3&E3 :_§Hm E"TT--é::§C€"1Q;54 V 6%" THE L§§'-4IT:?aTIQ."é ACT REA9 WITH §&CTIO§'Tg1§1 Q;-"» «-mgé :;'::3.':e__§ '<f;T?.V_C:a,§1_LT PRQCEDLERE pmvmcs TO cewawe THE saw' 53$ <;3:;;~ 'L3A'T;'§_ :r~;_E:L,:r~:.<3«..TH?T:_V APPEAL.
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CIVEL FROCEDURE PR,x?xYII\éG TS STAT THE r:'J9_E§<.,zxTIOr~é MDT *a><E<::g_:T1oN GP THE GR§ER SATED 22.69.2009 PASSED 8'{_.Tl-§E.§.E'fk_RNE{} SzT~:{;;L.;;:;3:.19@E rm WP 1\:0.3e§:o,I2903, PENDING {:)I$P<:».$AL (3% "§"}4%§ _;ia$0"vfE Appmzfl THIS WRIT QPPEAL ALONG WI"??? 'H:s€;i::;LA§s:.E'c;§.L:;::vHTRITS CGMITTG om FGR pmmmxmmzv HE;3.R1¥'~i§?«_THIS _m>~.»%,_v.T<;;--.sABHA>m~,.',:;, DELIVERED THE F'OL£..QWIf'é{S: _ : * . ' This ' thauiH§§:Tate-resgsandent N92 in W'P,F€0.3OS1G,;;ZZQ{)3 by the Ofdéf" éated 2i.'?.2SU§ wherein thev§_euarrTEeLd"~Hs§v§*Tg§eVthis Cour': has get asédee ;imne><ura-- E:_,' ii§"';.g3' Gr-::t§:§éi< §fT_TT:ia:;£:3g Afiionc:-e£:*"£:':gs against the Qeiiiianer before The Lai%a--yuE<ét?1'c:~.a::s:§ iT$$iétfiiracteé {hat grecaedifigg that were émtéatefi by 7"a,_3*"£ res;:>T1adémt~EéV%§§:a'§0ré Mahamagara Paiéka and wag abaiad by the "--__§"8'§'f€'f'€§'§{i8 zfiéittér to Tha Ugaiekayuktha at the énaance af Tina
4. _«:§{.:~zT;¢:,V:rxr~::*n-:T.~;s3'T:, éfiaél Tecommenae before camgerigate authoréty am; is: Es "V '-.V_é'*:,;%r__*a;'f:a"f§"}':'§$§5;:2é£2:*;%: its as? 5:: aczaréamce %;'»;'E%Z§'E Saw furifierafice.
-~--;':; The 1" %"€§§Z}@§'?2fi§?'%'zZ harem wag wc>ré<_&:2§ aa égsigtané E:<a<::;t%va "--«.§%*:g"én&aT iffiéégfieféfléfii marge} in Easzgaécxre €'«"§§?2a{2aga:"a %'>aEé%<,e. 0::
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the basis of a §f)Seé.§%SZ§O¥Ty'i"":'IC:~éJS compiaini fiieé agaihsi: him regarding sahctécmihg of plan for aahgtructian :3? the gremiseg contrary %:'«':;,~--.:he Ruiea the Lipaiaécayuktha servecti as notice dated 23.§.:€¥% §;.r;":hV%§h"i:'a:}§d. after ehquiryf the Upaiekavagkiha gent a report V' recammehfiihg the campeieht aut%1arity.:~to..4Ainit'_i'éié "é{:g*.::.¥;;§.%'_%jiarga Vi praaeeéérégg against tha petitianer and aiétj t1:,§"i~htirh'a%é=_fi%:eu.§C=f:i5%é_: taken or proposed ta be taken an the':éV_aid__rac<§rt. xfhe Li*'V':'""'Ar9:~%*;:s;:v.;3Vifir§ézitM~ Bahgaiere iviahahagara Paiike fir": tum i§§';:i;:iv€-f§:'i$§']§)ifsi '¢au.é;§v.'nGtvi}:e to Em petitioner to Show cause as ta be taken againgi:
him by immosing miner pgiiaity aAViT?§V:.i'"(E.§3l%._V'i.i2'\.i.%S 'éi~$:b"§4vh:V'hitted by the 1'"
§"eSg:Z)ri'}i";d€i"it Oi": ':::1VZi"'!~é"v.i:°:§.i$?¥a'8i"!'%§'i"§Ei"%'{f"aQ[.'J¢S,:.ii|Ei3l"£{ §'"i€i"EE§£'3 by Grderi. dafiéééiihvh25;-;4,§i:§fl3.V""r駥ei"i:g5i'Vthe matter to the ajpaiokayukthésv {Q .eh{§;:.iV:+e,_:"ihtG«,ifiha__ matter under Ruie MA Q? the Karnataka CéviI"S;é'r:;icég..{€§a;:§§i'fir;{éi:'E§n, Chntrei and Afipeai) Rules, 4 x aieng ' with 7'... jr<.é§iE"§b3?S§}§}§3§ ,3 3:
w.hc:: heimhgst {CG ':3' graigp aha?
§i:%Vih.g'-agg'z'%eavé--d'Aby igha Eaiéhléiiirvrit petitibh was fiieé before this Court cahtéridiirjgii:%"i§r:..«V§»%;%*:4éi<z:{§p§§G§<ayui<'::ha has aiteaciy given a restart ahd W..,=:,vhQw CaLéSiév'E"§8t§_t'Z!8' been iggued 33 ts why minor gehaiiy maria mt _ ':':'§eui;T§§30§ed,~~ti1é matter CQUES not have 'men agaéh referred ':9 {ha 5_"i;§§ai~?m:ji<3:y'é.:i<:%:«%i":a, ?he pefiéiish was zegigteé by the i"@SE3GfidE¥'°§*E~SEat& V' that S§E'°'.rC:'3 ahsgaérg zmght :3 hma baa': heid aggéhgi €§"§§ vgi:
héizéiiéhgr am %(Kas§k;='a5a§§a; zashh halahg {:3 "$5 greupf matter" wag 4 referred ta: Lekayuktha for heléing éieeielinary enquiry under Rule 1451 ef the Karnateka Civil Services (Cleeeficatiee, Control aria: Mg:-seal) Rules, 195?, and tl'3e:"'e§c3re, me gramme was meee out for' il':'..5"_3§:lVlV1*l*:;"§:"?:lV'l4<.> preceeeinge at this siege, Learned single Eedge af:er'..':§4%ee~r{e%g"'il*:.e7 V' celsrlsei apeearing fer the pertiee end scrurl:i'r:»é.e.legf_tl1e'urr:*:ef:erie.%fera, eecere and having regard ta the facts of em. (ii-3?_'ee'eel'lJee.%eL:ey»:€§'l<:l3é;4.i had already submitted reeort and ghee; "Cause ri'eti<:e. wee 1" u L' 'i"€§S[:17Gl"'3{ilef'%'E as ta why minor ;:2e'nalty sbeiQ"%d:_:a--Q§ be."l';n:eeeedVVf%end else having regard to the fact that ti'-w....e_..':%3zf1A<:q';:;';~~,;f_'E%._b§<aribaeappe; who belongs to 'A' group was with<3':a.»5rn;.V coule not have been referred §:(:4"{};;"ll<:ayl.l3l<Atr;2"2; ".egéii'r{:V~e?'h'er:...VvfiJg3e¥ol<eyLzlathe had already conciucted€'*s;i*1e::"e§7l'{f:le§s*~,z ll;-e"eempeten: authority fie Conduct enqeiiry __a:_;2eéré::%;-«.._e'mpl'e%§{ée.5 ~\N.§lO belong to 'B' grew em accordingly; quesérlede i:l'1e_ §n'1.e'u§jr»e:<§'€:lz'dere and passed 'she following C>.f'f"§E'.?':
' ;"' '%%euré*:${ tee peiitéen is allewedm Armexeres-"E ..e%;v;a3hed. The preeeeeimge iirlet were '*i:2é%;le3tee' ¥*;V¥f.='=e: iéwlré reseondenic ens wrsleh abetee by me. refe'refie'e er" the matter is the éigseéekayukie at the _ :'r2§*e:e:"::::e 3~of the G0'xie¥"I'"lET§€l":§, sraaii recemmeece befere n¥:?€:e«--.;:em;eer§ee%"e eutheréie arse ii: is eeers fear the ewe '._ree;:¥endee: fie in aeeerrjaeee e;é%:§"é lee; in ferézrzereeee _é?*.ere"ef," § § Being aggriewd by the abcwe gals EEFCEEEF, Sfatewresmncéent N92 has film thés ameal. Bangaiere Mahanagara Pallka has not <:h<:;é€:r1 ta file aippaaé against. the antler gassed by the learned SllflM€:_§;§:-f;?.Vv:§%;.l;ifi':*{3l"'V3:V. There is delay cf 43% dam in filing the appeal and an'é_j;ilpll;:.;«:::VV:l:4§§é {am for cczrzdcarzézng the said delay.
23 'We have heard the learned {30verrém_e%§':_A:%vo§:a:§' 'appéa%"§r2g"~_ for the appeilaréfi. ¥-fie submits that su'ff§&;~;=2;:t céu--se 'l.is, ':::1aai:¥é'VV€§aJ't far V ctonéenéng the éeiay in tine .=ap§lic:aé:%::}'n~..iiarlé-»l..slnc:él'EH<a'l:él:sasa§pa belongs to 'A' group? Géscépiimargz' 'e§lqL:';r_y§={{{;-aéll':=é<3;.:§§l%a¢ed to be lréitéateé as per" repsrt of l_}pa4l13'é<3_yL;£<tl*aé"'a:§§§j _'tl2é.._Vn1fi-ttzfllzwas referred in aokayuktha under .R.ul'--e' ::il}}%._-.:3f~vl{;%;fE5;aVl;a£<;*g ;Cf;'§s;ll $é}vlces (Clasalfmatiafi, Central and ;£\:§§|§é§?ll'}--AEéLll€S.:§:'§.V§'S?"';»éfléif hféfiéég the order could he': have been quashed l::«_y Eh}.-2-, 'le,aEr;Lé<;l.
3: '\.f\f&_§'"¥;«Ei':s'E giver: I:-;a..:--"afl;;v_¥ Clfihgideratloa to the crsnterzltésn Q? the l§,a%:'°;e,é Gv;;§}?.§3fl?}--§*l1'ifilT1lZi§'sJ§)CE:*i*-E'8E"1d gcraltlrzlseé the matefiai an recerd, "§'héV'mal:é%*'za% 1o';1':;*ia€j:3lr;fl' wauld Clearly ahow that admiitediy on the basis tglzé c:':.*l.r"l'r";..">ll'a:':é§ 'he L§§5§€.'}i<8";!L§§<"E?Ea,- after imifiizzg the enquéry, la svetpert wfils .${;li'.>m:§ited 3%: §*,i1(3,8.2€3GG :3 the compatant aa2i:%"l9z"lt»g~3'é , .;;é'§s;::é{:;L:7é":a::';}%;4_and:"wmitiedly a smw causa rmtéca ms aise Seen iagueé %::§%:#: ggéé-éitéafiar 35; 2:2» wésgz méxer geséalftgz fifliéifi mt fie %m§::::a:§;e:§ %:
%?2é ':.~%*s--a*r*ge hem fig Ea gsrejwaé agaéagt him 'mi ihé UQ3E§kays;i<*:%:a. 6 §-%::>w@ve:', mereiy becauge a jaint énquiry had been held aieng with
8.Karéba$5§;:>a who fieiorégs is 'xii' group, the mattér was again :'ej% e'r;'ed ta mkayuktha. iwieweverf mataréal er: recorci waufid ¥€L£f"*C§'1€{"m$fi§"'T£I§§'¥"'.:f?}éV§€«V the déscipémary enquiry ageing': B.!<arébasap§a had be»:::.%:'z_ wiAth§EéiwE§"_"T H am tharefara, the enquiry against the fmfit'--petéti'angé%"T§«%:'cz,¥V%'ci. :?as%-.
gsntinus as cemmetent authsriiy fer hafdififg L}9&.e%0kayu%<§%1a and the fafit that the E3§§3::ég>kayLi'}:tVha.133:} A$'§;:bs:*a%i7?:éd a = L' repay: after enquiry carmet be d_i$putedV,_____Fur_t%ae_r, the 2:3:'.',d er passed by the learned single Judge wouid 'i;'--lfé§3¥_'W"._$§"1%i:_J'i.~*~{..'C§"%fl'€ §EBE1}"£"%EECii saingée Eudge safeguarfled the mteresiffiof thgA...a4a'_p-eafiav-R::._hé%eih"'Vév;:d' has Qerrmtteczé recommerscizzg Qf iziiéé §::1jrtc§f;ee€i=ifi§§""EJe?Or§$.,,/%§*n::---£3palo§<ayuI<tha and therefore ameliani _;:a;j_4:_;':'c;3_§"a"€"a!I4:.b§.[.§.;§'d..iG L;e7'aggrie\:ed by the ardar passeci by thézvvEea_rr2é§i§ ;3%VnVg:1éAJua%;;je.;,__"T--he arder gagged by thé ieamed smgfe Judge is jgstiiféed' .356-.L:,'it c ¥'<:'.:a_-_é"n='bt suffer {rem errsr, élflegaiéty as ta can for é;rzi:e:'fere:*ia::=: in .e>€a?é:'&.<§e5'e~%?? x-mi: J2' irisdicticm :3?' KENS €°'.£;mr1'"
{J__e§ay if '4:%% 'days in féhng the apgeai, We avermeztrt mak:?g2':;2 t%w.§ aQg;2ic::af:¥':;r§ wouéd Gmy expiaén the a:§rc&;m$:ana:as far the SE33?1%;Ef3§' .;3'§Z$3V§"£:'§§%,T.fi§':":t E"§'Z;3'€iifig that they éwave got: gmé cam an merits ,_ "'?a5w:;' tine é€:§ay bgjfiafide amt mt ;nten:i0:':a%, no came, much 895$; ac} £32:-$eAi.§g mafia ezgi fi:::r <;,"'£Z",:§"s${Z'2f':§~§":§ ihse figéaig is": fééing ifié c V=§*c§'ha%§@ aiseaéy 'maid ma: there is rm merit Er: we agmai am
--.V_%;:*'; _é:§E:_e ::.;:"§;:'%:'<,*at.i-5):: n::: cauga, {mush iagg $:;f§§a:é&nf: gauge :3 mafia cu: '::<:::= 3' g .\ _x', \.* 2.
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sandone the Enercéénate daiay of 435 dayg in fiiirig tha apgeaii Accardingiy, 399%? is diamisged an merits and aim on §imii:a§%Gn,~"'--._
4. F4isC.'ifi£,10859/2819 flied §or stay Soars nafi C{}f'iSE*3€$'8Ei{')?3 as the EQDGBE is dismisged Bflié '-§CC§§'i"d§:T3;j§i}';.V rv%:'sc.W.:G859f2G1Q is aiso dismisses' . "
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