Karnataka High Court
Vedhavathi vs The State Of Karnataka on 21 October, 2010
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
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YESHASH ENTERPRISES
B KATTEHALLI, CIRCLE
ARASHIKERE ROAD
HASSAN DISTRICT
MOHAMMED NAZIMULLA H N
S/O LATE MOHAMMED NASARULLA , ~ 'jg.
AGED ABOUT 30 YRS T S
R/AT NO."/'32/1, SAMPIGE ROAD/._ j; '
K R PURAM "
HASSAN DISTRICT
MOHAN KUMAR V
S /O VISHWANTHG
AGED ABOUTSO YRS _ _ ,
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31.
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D/O ETTEGUDDI SIDDAPPA
AGED ABOUT 26 YRS
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DAVANAGEIRE DISTRICT
VIJAYA KUMAR
S / O SANGANGOWDA PATEL
AGED ABOUT 25 YRS
M P KUDDALA SAN GAMA
HONAGUNDA TALUK
BAGALKOTE
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S /0 ERRAIAH
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17.
18.
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5/0 SANNAMALLAEAH
AGED ABOUT 28 YRS. OBNAEAHKATTE
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CI-IITRADURGA DISTRICT
NAGALAKSHMI
D/O DASAMAGYERA
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24.
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32.
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HASSAN DISTRICT.
LOKESH K s/0 LATE KALASA? "
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" Vs/0 }f_;Af_1"E; R. RANGAPPA, I , WORKING AS LAB ASSISTNAT/ATTENDER, , RUKIVIANGADA, D.T., 'Age: 30 YRS '' --s/0 TATTEG-OWDA, WORKING AS MEDICAL LAB TECHNICIAN, IN I--"HMS, LKL
55.
56.
57.
58. HASSAN .
K.V.SREENIVASAlAH.
Age: 30 YRS S/O LATE VENKATAIAH, WORKING AS LAB ASSISTANT /ATTENDER. IN HIMS HASSAN.
MADHUI H,.D. _ Age: 29 YRS :
S /O LATE DYAVEGOWDA, WORKING AS LAB ASSISTANT/P;I':1"BZ1.\IDEI.§;'_~A - * " ' IN HIMS, HASSAN.
SANTHOSH M.H., Age: 30 YRS V ..
S/O KALEGOWDA.-Qt .
WORKING AS LAB ASS_£ST;ué'T/ATFBNDBR, IN HIMS, - 2 ..
NAGARAJQ ' Age:~30_YF~'_.S 2, S/$0 GOV1'7N_.DRAJU«.""~«_ _ - WORKING AS.'LAB,ASS'I'STANT/AITENDBR, IN HIMS, JAOABESHA ..
, .4i§ge:A'28 YRS _ 'V . - ..s'/ vBBRANNA;""
' V , AS LAB ASSISTANT/ATTENDER, ' V _ IN BIA/1S';' 59; A ,1_"B.R.DBirj;";iéAJAPpA.
"Age~:f 30' YRS S/O RAMAEAH,
---- .. , _WO'RK1NO. AS LAB ASSISTANT/ATTENDER, " _ IN I-HMS, HASSAN.
G1RJA1vmN1.'r..
Age: 29 YRS :
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64.
ix.) UI W/ O CHANDREGOVVDA, WORKING AS LAB ASSISTANT/ATTENDER, IN HIMS, HASSAN.
SANTHOSH, Age: 30 YRS s/0 YOGANARISHIMALAH. WORKING As LAB ASSISTANT/A*i";*E1\j:u3:R.," j" A IN HIMS, HASSAN.
RAGHAVENDRAL'.
Age: 30 YRS S/O CHIKKANNAN. "
WORKING AS LABASSISTA1'lT_g'--A'FTFENDER,. IN HIMS, HASSAN.----.._ ; G.E.ANI'I'HA,_ Age: 28 W/O R.N',DEjJARA;¥AcLHAR&',A" ~ WORKING Atz. AS_SISTANT1'/ATFENDER, IN HIMS, 1:~1AssA1\J.'_V"AA.i,'A_. '_ = Aggie: 30 .
W/'O I=IAN'UMAIAH'; "
w0R:<._1N'Q AS LA}3°AE}S4ISTANT/A'['1'ENDER, EN H1M's,._HA.s.sAr»I. "
'SA-"m1vsHA ALA; """ ~ "
Age: . 28 YRS 1' " ' S/'O LINGEGOWDA, ._ 'As LAB ASSISTANT/ATFENDER. ' IN v}111v:;_3.~.L HASSAN.
66. GV.uK..sHEsHA SHETIY. Age: 30 YRS _ A 'gs/0 KENCHASHETH. ' WORKING AS LAB ASSISTANT/ATTENDER. IN HIMS. HASSAN.
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71. '7.:} YASHODAMMA Age: 30 YRS G.K.SHESHA SI-IETFY. WORKING AS LAB ASSISTANT/ATTENDER. T' IN HIMS. HASSAN .
PANDU S.R..
Age: 28 YRS I s/0 KRANGEGOWDA, WORKING AS LAB ASSISTANT/Afr?1fifF,i\iD1;R.,A'%" _ IN I-HMS, HASSAN.
JABEEN TAJ, Age: 34 YRS . _ W/O RIYAZAPAS1~1.A"'~ ._ WORKING AS LAB ASS1'S'FANIvA/AIIENDER, IN HIMS, HASSAN. . ' ._ Age: '' w/0 » WQR.K1NG As; S_SISTAN_T/ATIENDER, IN HIMS';£'t1ASSAI~F_.< A e: YRS" ' »-- V _S%O CHLANNEGOWUHX, 4 ;jw0RK1N(3 As LAB ASSISTANT/ATTENDER, Ag.é':~..2S 'IRS ."'vAW/o--LAj:E C.M.CI~¥ANDRU. A VVORKING AS STORE KEEPER/ CLERK (FDA), ' r.N*--1§11:~:1s, HASSAN. 4_ s1 jN1L 13.8., 'Age: 30 YRS ' *3/0 SE-IIVARAM.B.G, VVORKING AS STORE KEEPER/ CLARK {FDA} Lvé
74.
75.
76.
77. .. . ,. 7'8' IN HIMS, HASSAN .
DINISH KUMAR.B.T. Age: 30 YRS WORKINGA AS STORE KEEPER/ CLERK (FDALEN HIMS HASSMV.
RENUKA Age: 27 YRS . = W/O KALAiAH.B.S., 2 WORKING AS STORE KEVEPER/CEEPK (:*v1j A; IN HIMS.
HASSAN SHOBA I-3.P..
Age:29 YRS W/O D.CHANDRASHE3KAR_, , "
WoRK1NG4As.__s'1'0;RE KEEPER/_CLE;E?_K (FDA) INHIMS; '-
HASSAN ,__ ._ .. ' KIRAN _ -
Ag-e:2'9 YRS" M _ S /0 R; SHNAEXINA, * WORKING, AS.STD'RE;."'KEEPER/CLARK[FD ), ,II\§ HIMS,
- .. _ Age:3G.YEZS 'W,/'Q "'T.--..V%'NO1§=g;_N'Q'As STORE KEEPER/CLARK{FDA), " IN H%1M;:«:,'HAssAN. ._79.
KANTFHI.U.A, (KANTHAMMA), AA Age':29 YRS 'WV/O LATE ANNEGOWDA.
V' ' ' "WORKING AS STORE KEEPER/CLARKHFDA), IN HIMS, HASSAN.
80.
81.
82.
83.
84. BR. VEENA, Age:2'? YRS W/O LATE UMESHCHANDRA. WORKING As STORE KEEPER/CLARK{FDA),.C.._S; A. IN HIMS, HASSAN .
PAVETHRAE", Age:26 YRS 1 D / 0 HONNAPPAT, ;
WORKING As STORE KEI;PER}CL'A;§K{F:jAi,'~ . ~. " A S IN HIMS, HASSAN. r GM. DHARMA PRAKASR, Age:26 YRS _ S/O R. MAv11\:AKERB;GO<wD,A,' ~ " _ WORKING As MEDICAL LAB' :'ECRN.1C»1AN, IN HIMS. HASSAN.
Age:3Q YRS ' » S/O SIiAIi§_K.ARA'{A, AGED As .ME131CA1 TECHNICIAN, IN HIMs*;.G.:;1AssA1~z..4 GB. ~ « I Age:2'3._ YRS V' _ ' AS/O M; V 'V .. ~;.WORKING As MEDICAL LAB TECHNICIAN,
- ':N:_R1Ms, RASSA-N. V. _ " "ANv£TEw:A.,_:, "
" %Age:"2;8 _ 'W/O VLIAYA KUMAR, mo S-AVITHARAJ, VVORKING AS MEDICAL LAB TECHNICIAN, A 1I\¥"i~iIMS,HASSAN. 5suN1TRA.B.C, Age:30 YRS W/O I-I.K. SUBRA1\/1ANYA.H.K, LRR 29 WORKING AS MEDICAL RECORD 'WORKER. IN HIMS, HASSAN. PETITIONERS (By Sri.: GIRISH B EALADARE 81 ROOPESH, ADVS) j
1. THE STATE OF KARNATAKA, .-- " ~ 1:» REP. BY ITS PRINCIPAL SECRETARI/.4 HEALTH'. AND FAMILY WELFARE AND MEDI~CAL EDUCATIGI\__I DEPARTMENT, VIKAS SOUDHA7, BANGALORE. A
2. HON'BLE MINISTER FOR ME.DIC_AL EDUCATIQN, GOVERNMENT OF',----KARN, T-AKA AND CHAIRNIAN GOVERNING COUNCIL, IfIASSA:~I_I:N'Sf1ITUTE OF MEDICAL SCIENCES, ILASSIW, VIIDIIIARA SOUDHA BANGALORE. H " . I ' ..
3. THE DIRECTOR. . . * _ HASSAN lNSTITIJ'FE OE..MEI:;IC.AL. SCIENCES. '»IffS.'OI%F-ICE ET.
SR1. HOSPITAL.
RESPONDENTS (By :~SANDEIE1§PAT[L FOR C/R3 8: R2) V' ..... ..
E " T FILED PRAYING TO CALL FOR THE }RECG«RDS"_"_IREI.;ATING TO ANNEX-E DTD 28.8.10 PASSED BY ,R1_.jQUASH THE IMPUGNED ORDER DTD 26.8.10 VIDE GOVERNMENT ORDER NOAKUK 249 KVM 2010,
4.__"-BANGALORE BY THE R1 VIDE ANENX--E. DIRECT TRE 4' ..:=RES'P.QNDENT AUTHORITIES TO REINSTATE THE " _ P TITIONERS TO THE WORK WHICH THEY WERE APPOINTED AND ETC.
JR 30 WP NOS. 27236-334 OF' 2010 BETWEEN
1. [Q SMT D MOHAN KUMARI AGED ABOUT 28 YEARS.
D/O DEVA WORKING AS STAFF NURSE AT HASSAN I INSTITUTE OF MEDICAL SCIENCES HASSAN SD/ET M K KAVITHA AGED ABOUT 26 YEARS, . 1 W70 SHIVASHANKAR _ WORKING AS STAFF NURSE AT HASSAN INS'l'I'I'U'I'E OF NIEI3--ICAL ' SCIENCES, HASSAN ARUN RAI ' _ an AGED ABOUT 22 YE:'_xf{S;'- S/O P K _ ' 1. AV 'AS:::;STAEF---.NURSE. AT HASSAN 'INSfPITUTE"~()__F MEDICAL .2 SMT'1xrIA1'LAL5EI}A:Ix2II\I£A , -AGED 'ABOUT 29- YEARS. .. /To KRISHNA NAIK " WGRKING AS STAFF NURSE AT = --. _ HASSA_N'~--I1\_§STITUTE OF MEDICAL 'SC'IENCE_S',j..HASSAN 'SSMT. R 71.; SROOPASHREE AGEDABOUT 24 YEARS, D/C) R S DEVARAJU " I WORKING AS STAFF NURSE AT "HASSAN INSTITUTE OF MEDICAL "SCIENCES, HASSAN J./>53:
31
SMT S ANUPAMA AGED ABOUT 30 YEARS.
D /O B H SHYAM WORKING AS STAFF NURSE AT HASSAN INSTITUTE OF MEDICAL SCIENCES, I-IASSAN SMT Y T BHAGYALAKSHMI AGED ABOUT 28 YEARS, _ ;
D/O S THAIVEMAIAH I WORKING AS STAFF NURSE AT HASSAN INSTITUTE OF MEI:-ICAL ' SCIENCES, HASSAN .
SMT M A KOUSAR----._I3ANLr . AGED ABOUT 23 YEA'RS,C---. W/O K N IRFAN _ 2. ' = WORKINGAS-STA;FF NU.RS'E*~AT_ HASSAN?_INSTY}UTE O_F"MEiD;CA':;-------~"
SC1EN{§EE3,1=mSSA1\§...__ AGED AB()UTa28--YEARS, _-- D/O M M C1IjA\IDREVU.GOwDA WORKING 'AS 3'F.'\F'F..__NURSE AT HASSAN IN S*I'1'mTE. OF MEDICAL _SCIENC'ES, HASSAN H _____ A._GL'.}.'}.ABOUT 27 YEARS. A " " D/jO.V1Cv:»IAL'UvARA,IA I 1.GV?NOF.imNG'AS STAFF NURSE AT HASSAN INSTITUTE OF MEDICAL SCIENCES, HASSAN SHEUARAJ M HEBBAL "AGED ABOUT 25 YEARS.
V' * "S/O MALLAPPA HEBBAL WORKING AS STAB' F NURSE AT HASSAN INSTITUTE OF' MEDICAL SCIENCES, .1.2<&
14. .a.} M} HASSAN SURESH B SAJJAN AGED ABOUT 27 YEARS, S/O BASAPPA WORKING AS STAFF NURSE AT HASSAN _ A INSTITUTE OF MEDICAL SCIENCES. HASSAN SMT P E MAMATHA AGED ABOUT 27 YEARS, D/O P M ESHWARAPPA.E' .4 WORKING AS STAFF NURSEAT INSTITUTE OF MEDICAL SC_IEN_CES,'-. '_ " "
HASSAN SMT SUNITHA .
AGED ABOUT 28 YEARS; I W/OANNAPPA ' WORKING AS" STAFF; 1'€TjRSE"A'1"F. INST'1_T.UTE O_F;.MEjE_IC.AL SCIENCES. HASSANI.
ES ;IASMI'~ 'ff-» '-
AGED ASQUT26' AF<"S, W /0' A AC.vYASHwA\I*FI~1 _ WORKING AS"ST*AFF NURSE AT HASSAN .. INSTITUTEQF MEDICAL SCIENCES, 'H;ASS1U\I "
_ " 'F;_AS'I~IQF; KUMAR
- AGED ABOUT 23 YEARS, S/.0. KUIVIARA SHETTY WORKING AS STAFF NURSE AT HASSAN INSTITUTE OF MEDICAL SCIENCES, Iummam "CSMT K V SHANTHAKUMARI AGED ABOUT 30 YEARS, W/O N G CHANDRASHEKAR JAR
24.
25.
26. 34 HASSAN H G VENKATESH Age:30 AGED AEGUT 30 YEARS, 8/0 H M GANGAHGICHALAH WORKING AS STAFF NURSE ATHASSAN " " "
INSTITUTE OF MEDICAL SCIENCES. "
HASSAN A. MAHANTESH KUTAKOL;£_ ., Age:32 "
AGED ABOUT 32 YEARS, --
S/O BASLINGA = WORKING AS STAFE"NURS§5 A'1*v-IELASSAN INSTITUTE OF MEDICAL SCI:ENCES<,, ' NHARISH 1' Age;2-3" C ' AGED ABINJT 23 YEARS{ SC/0--~x.r.S"~NACiA.RA;1.u-.. "
WORK_ING_--A_S 'STAI<f1«"~«N URSE AT HASSAN INSTITUTE'0jE.C'MEDICCAL SCIENCES, EASSAN _ . .
D, M RARAMESHWARARPA ..«.{AgC:30 .. _
- S/I0 MARULE GDWDA A.GED--ABCUT 30 YEARS C " AS STAFF NURSE AT ._ OF MEDICAL SCIENCES ' HASSAR4573201
27. SHAPHKALA A , Agé:2.6 'ED/O RAMEGOWDA S S' "AGED ABOUT 26 YEARS WORKING AS STAFF NURSE AT HASSNV INSTITUTE OF MEDICAL SCIENCES 5%
29.
31. HASSAN-573201.
SMT A A VAN I Age:26 D / P H A ANANDA AGED ABOUT 26 YEARS WORKING AS STAFF NURSE AT HASSAN INSTITUTE OF MEDICAL SCTENCES' ' A-J: r.- HASSAN-573201 SMT JOYCE MISQUITH Age:2-4 D/O KOSEPH MISQUITH AGED ABOUT 24 YEARS ._ WORKING AS STAFF NURSE AT " . HASSAN INSTITUTE OF MEDICAL SCIENCES; HASSANS73201 SMT M M ARATH1" A - E' Agc-2:36 " .
D/O M S MA1;)AP12A""-- .1:
AGED Aiaomf SSYEARS' WORKING AS ?S'I'AFE?. VNUR-SE AT HASSAN 1NS'T.1TUTEC._OE MEDICAL SCIENCES HA'SSAN--5?7'_32»O'1 "
_ SMT S 'pT}S:Av1T>A1;;xT£¥iA ..«.gAgS:27 _ 'W5/'O MANJUNATH AGED. ABOUT 27 YEARS wf'eRT:IN.G'_jAS STAFF NURSE AT ~. '--.._~1~LASSAN,INSTTTUTE OF MEDECAL SCIENCES ' HASSA.fé45732O1
32. SSKUCHELA Ag"é:28 , A /0 R SHWANNA ' "AGED ABOUT 28 YEARS WORKING AS STAFF NURSE AT HASSAN INSTITUTE OF MEDICAL SCIENCES DEA
33.
34.
35.
36. 36 HASSAN1573201 SMT P SAVITHA Age:28 D / O PUTTARAJ U AGED ABOUT 28 YEARS WORKING AS STAFF NURSE AT HASSAN INSTITUTE OF MEDICA.L_SCI}_3NC'ES';v» ' HASSAN--573201 BASAYYA KI'l'TURAMATH_ Age:35 ' S/O MUREGEYYA AGED ABOUT 35 YEARS WORKING AS STAFF NURS'E-AT I A HASSAN INSTITUTE 'OF MEDIc'ALvS'OIIENcE HASSAN»57320I ' = SMT G K Age:30 ' V _ I _ W/O E.'¥i}L'\IUI'II§+f+.N'I'IjiAI}':.IrI ' ' AGED ABOUT 30 YEARS "
WO RIIINGAS NURSECCAT I-IASSAN .1I\:STITfI;TE--OF---- MEDICAL SCIENCES HASSAN~5'73_2QIV_ "
.§.Age:28 'I A , . '- S 1%: NAGAJRAJ . AGED -ABOUT 28 YEARS " I 'WORKING AS STAFF NURSE AT ._ INSTITUTE OF MEDICAL SCIENCES I HASSAN 573201 SMTZD RATE NAMMA
- Agé:30 "D/O DODDATHIMMAPPA AGED ABOUT 30 YEARS WORKING AS STAFF NURSE AT HASSAN INSTITUTE OF MEDICAL SCIENCES
38.
40.
41. 37 HASSAN--5732O 1 S G SAVITHA Age:28 W/O M D PRAKASI-I AGED ABOUT 28 YEARS WORKING AS STAFF NURSE AT HASSAN INSTITUTE OF MEDICAL_SCIENCLiS: . ' HASSAN--573201 SMT R RATHNAMMA Age:29 W/O LATE REVANNA AGED ABOUT 29 YEARS WORKING AS STAFF NURSE AT HASSAN 1NSTITU":_E"0E ;ME.D1CAL._SCIENCES HASSAN--573201 ' ' " * . S N KALLES1'{APP,-3 Age:32 f j V . A S B Nm;iuNAD_A}*E_A__ ' AGED AEDDT 32 v:%CRi{:N{3V1.,ASV::SjAEENURSEAAT HASSAN. INS'TITUTEE.EQ'F MEDICAL SCIENCES HASSAN-57320;}. "
SMT C?' M_:A1\11THA. A ' , ,:¢Age:27 _ ' V
- 'W;/-{) A K SRE'EN'IVASA AGED ABOUT 27 YEARS " V T_ " 'WORE;1d:~;G1{\S STAFF NURSE AT ._ "..1'%HASSAN§NSTTTUTE OF MEDICAL SCEENCES A HASSAN4573201 (3 N';.SHOBHA n Age:30 "SW/O BASAVARAJ "AGED ABOUT 30 YEARS 'WORKING AS STAFF NURSE AT HASSAN INSTITUTE OF MEDICAL SCEENCES Lxi
43.
44.
45.
46. 38 HASSAN-573201 SMT Y S CHANDRAMMA Age:25 D /O SHIVAPPA AGED ABOUT 25 YEARS WORKING AS STAFF NURSE AT _ HASSAN INS'I'I'I'UTE OF MEDz=;CAL SCVIENCES '- HASSAN--5'73201 ~ ' ' SMT ARPITHA Age:26 W/O K S KUMAR -
AGED ABOUT QSYEARSJ -
WORKING AS STAFE"NU'RS.E _ATV--f-. A' HASSAN INSTITUTE OF MEDICAI;---SfC,IEI\ICES HASSAN--573201 _ SMTM C Scgiw _ _ "
Age;2€>'" 'I W/O IvI.V.RAI.¥:éx . V. .. AGED .ABOUT::.;28 TEARS WORKINCAS STA.FF~l\}URSE AT HASSAN INSfI'1TUTE--OF MEDICAL SCIENCES _B.,K PAVITPIIQI5;
A D/KO K'z'\.RIGOW"I3 . ' v .. _ ASED--.AEOUT 24 YEARS " V _ ' AS STAFF NURSE AT " -__HASS_AN'~LN'STITUTE OF MEDICAL SCIENCES S ' HASSA1§I':573201 X_47.
N SIIJAIIARA A ; Agé":28 /O K N NEELAPPA V' "AGED ABOUT 28 YEARS WORKING AS STAFF NURSE AT HASSAN INSTITUTE OF MEDICAL SCIENCES Jflx
48.
49.
50.
51. 39 HASSAN -- 573201 C G NAGARAJA Age:30 C G GURUMURTHY AGED ABOUT 30 YEARS WORKING AS STAFF NURSE AT HASSAN INSTITUTE OF MEDICAL SC1ENC1?;S~-- I » A' HASSAN--57320l SMT D CI-IETANA KUMARI Age:28 1 D / O DILLEGOWDA AGED ABOUT 28 YEARS: _ A '- WORKING AS STAFF AT HASSAN INSTITUTE OF MEDICAL SCIEBNC:ES:';:
HASSAN~57320l SMTK C MANGAIA - '-
Age:29 V 1 V W/O C s SE A(}ED.,AE3OU'T:,32<9 'YEARS ' v.zoRK1NC;1--.AS'STAIsfE .NU_R_SE AT HASSAN INS.TI.TUTEjaQ'F MEDICAL SCIENCES , SMT. lémi W/D K PDSIJU . <3-:Agé;32 A " AG'F.D'32 "VV AS STAFF NURSE AT HASSAN " 'INSTI'TUTE§j.oE MEDICAL SCIENCES ' -_HASSA_N-f;5'73201 H BHAGYALAKSHMI D/0 RANGEGOWDA Age 2125 ~ : AGED 25 YEARS.
"(WORKING AS STAFF NURSE AT HASSAN D D "INSTITUTE OF MEDICAL SCIENCES HASSAN--573201 iii
55.
56. 40 M P REKHA D/O M B PALAKSHA Age:25 AGED 25 YEARS.
WORKING AS STAFF NURSE AT HASSAN INSTITUTE OF MEDICAL SCIENCES HASSAN-573201 TJ ROOPA D/O JAYARAMA I Age:24 . = AGED 24 YEARS, V v = WORKING AS STAFF NURSE AT i:IIAS-SAN' ' INSTITUTE OF MEDIcAL'sC~I.ENcES. . ' "
HASSAN673201 _ --
SMT. JAYANTHY 'S./'O CIIIKEEGQWIDIA Age:24 "
AGED 24 YEARS, _ ._ '' WORKING' .AS.,STAFF N'URSE..AT INSTITUTE I./1E1I3Ic:AjL SCIENCES I~I.A~~HQN;NEGEwD;A'S/Q'EVAVAMASEGOWDA Age=3O ' 4. ' AGED 30 YE_ARS;. % I L WORKING' AS' S"EAEE_ NURSE AT HASSAN INS'FI1'_UTE OF MEEDICAL SCIENCES _ HASSAN --._5 73201 '-
" V' LCJKESHACHSC/TC) H G VEERABHADRAPPA Age:2€y . 'E A GL:I:)~ .226. _YjEARS,
1..VIwORIIIN'G'AS STAFF NURSE AT I-IASSAN INSTITEJTE OF MEDICAL SCIENCES HASSAN-573201 S EARAMESHWARAPPA S/O LATE R KARIYAPPA H "Age:28 V" "AGED 28 YEARS.
VVORKIN G AS STAF F NURSE AT HASSAN INSTITUTE OF MEDICAL SCIENCES W;
59.
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HASSAN--573201 M.R.NAVEEN KUMAR S/O B S RAMU Age:26 AGED 26 YEARS.
WORKING AS STAFF NURSE AT HASSAN INSTITUTE OF MEDICAL SCIENCES HASSAN 673201 B SOMESHEKARA S/O B OEAMMA ' Age:26 " .. "
AGED 26 YEARS, WORKING AS STAFF NURSE AT = " S' 1. INSTITUTE OF MEDICAL SCIENCES A HASSAN--573201 BIRADAR Age:26 AGED 26 YEARS, "
WORKING. AS-.STA;F'F:N_L,TRSE~:;AT SIDRAMAPPA /0 ES T;:ASSAN:5732«o 1 --
UM~ESHKUM_AE 'S/c3_:R'A:1\/1ACI~LANDRA WAD EKAR Age:3T_' ' 1 " .
AGED 31._Y'rE3A'RS,'- . «.{:WO*RKING"A-S "STAFF NURSE AT HASSAN ~ IN»STITL?TE OFMEDICAL SCIENCES V .. _ H._AS~SAN'a573201 MA 'T Age :25 ' AGED' 25 YEARS, HANUMANTHAPPA BADIGER WORKENG AS STAFF NURSE AT HASSAN * A INSTITUTE OF MEDICAL SCIENCES ' 'jHASSAN»573201 DAYANANDA S / O GOLLALAPPA HOSAMAN I Age:25
66. 42 AGED 25 YEARS, HANUMANTHAPPA BADIGER WORKING AS STAFF NURSE AT HASSAN INSTITUTE OF MEDICAL SCIENCES HASSAN--573201 IVIOHAN RAMESHAPPA CHAVAN S/O RAMESHAFPTA LAXMAPPA Age:25 CHAVAN AGED 25 YEARS, .. WORKING AS STAFF NURSE AT HASSAN . __ INSTITUTE OF MEDICAL SCIENCES " "
HASSAN-573201 '.
MRUTUNJAYA S KALMATH S/i:>_1S;--DDALiI~:{}A¥TA' "
KALMATH Age:25 AGED 25 YEARS, _ --- T WORKING AS STAFF NURSE. AT HASSAN' INSTITUTE OF MED"iCA1.;_ SCiE1'«1CES«_ HASSAN--5'73201 ' ' -
AS6338. '. . '.
AGED 23 YEQ WORKING 'AS' STAFI? NURSE AT HASSAN INSTITUTE OF MEDICAL SCIENCES SMT;~~ ITDTHT:;N1AMATNAT 'I3*v/.O"%1\/IARIJOSEPH _H.ASSAN----.5732'01 D/O LATE RANGE GOWDA Age:3}', A A " ' C' 69., " " *37.:Y_I£ARS, ' --..vTwoS'2:I_NCrAS STAFF NURSE AT HASSAN INS.TI'11}'TE OF MEDICAL SCIENCES HASSAN~573201 SMT. N T INDUMATHI W/O H S SWATHANTRAIAH '*Age:27 V' " "AGED 27 YEARS, WORKING AS STAFF NURSE AT HASSAN INSTITUTE OF' MEDICAL SCIENCES
70.
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73. <33 HASSAN~57320 1 SMT. D M DAKSHAYINI D /0 D T MANJEGOWDAATEA. Age:24 AGED 24 YEARS, .
WORKING AS STAFF' NURSE AT i-IASSAN INSTITUTE OF MEDICAL SCIENCES "
HASSAN4573201 SMT. M Y VEDA D / O M YIN' ":'\~3A1'iA'r;2u\I2é,P19:":¥E. I' ' Age:27 AGED 27 YEARS, _ . x_ WORKING As STAFF NURSE' 'AT HASSAN INSTITUTE OF MEDICAL SC1ENc_ES ' HASSAN--573201 . I' * ' SMT. U S MAHESHWAR1 W/O K.'C-Y'QG'ESIwI AGED I WORIUNG A.5mFF NURSEAT INS'I'I"E CE 'Ix/IED_1CALVS'CIE:NCES HASSAN~§7320l I A SMT. D K PRE'MA-W/A.O"H_ARISH Age':'?,7" I ' AGED27 YEARS, "
_w.oRKIN'G AS STAFF NURSE AT HASSAN .. A.1NS*rITUTE"oE__1y:EDICAL SCIENCES
- HASSA1\..I~573201 ._72I._. " EESVASDIEEPASHREE W/O B H SURESH E' AGED SGYEARS, "WGRKTNG AS STAFF NURSE AT HASSAN INSTITUTE OF MEDICAL SCIENCES : HASSAN-57320 1 'SMT. M N MANJULA W/O C LAKSH-MI NARAYANA Age:24 AGED 24 YEARS, S SE
76.
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78. 79_ , 44 WORKING AS STAFF NURSE AT HASSAN INSTITUTE OF MEDICAL SCIENCES HASSAN SMT. SHOBHA Age:26 D /O DASHARATH AGED ABOUT 26 YEARS WORKING AS STAFF NURSE AT HASSAN INSTITUTE OF MEDICAL SCIENCES, HASSAN-573201 SMT. SHOBHA Age::42 D/O SHANKARAPPA .
AGED ABOUT 42 YEARS ' WORKING AS STAFF NURSE 'AT HASSAN INSTITUTE OF MEDICAL SCIENCES, IIASSA.N~57320I-A SMT. C R T' .5 Age:26--, D,IO~RA,IAPPA; " _ .
AGED AEiOUT'2.S YE;ARS_ ; WORKING AS' "STAFF.,NURSE AT HASSAN IN'S1TTUTE--._Q'F"MEDICAL SCIENCES, HASSIm.S73201 K P TUL$I___& _ A ' ~ Ag3é;34"
» I * --. _V VJ./O.M,_V<GOV1NDA ' AG'EI_) "AEZOUT 34 YEARS '--..,wOEKJNG'AS STAFF NURSE AT T' IIASSAN INSTITUTE OF MEDICAL SCIENCES, IIASSAN-573201 S IS/IOIIAN KUMAR "Age:27 T " "S/O SWAMY GOWDA AGED ABOUT 27 YEARS WORKING AS STAFF NURSE AT LEA, 45 HASSAN INSTITUTE OF MEDICAL SCIENCES, HASSAN--57320} M S THEJESWARA Age:3O S / O SHIVAMURTHY AGED ABOUT 30 YEARS WORKING AS STAFF' NURSE AT 1-IASSAN INSTITUTE OF MEDECAL SCIENCES, HASSAN-573201 G S RAGHAVENDRA Age:30 S /O SHANKARACHAR , AGED ABOUT 30 YEARS WORKING AS STAFF NURSE-AT HASSAN INSTITUTE OF 1V_I..EI>.:_c:A_1. SCIENCES, HASSAN'-57S'201 :4 V MRHARISH Age:24~ S/ O M §%"A\'/ZKUEMAR S AGED 24--YE~ARS --
WORKING NURSE AT HASSAN INS'E'ITI'UTE__OF'MEDICAL SCIENCES, HASSA1\§;573201 ~19: S SHASH,TKUMT.:'\R V." ' ~ 'Age:2€*..
SS/OSOMASHEKARA SHETTY AVGSD ABOUT 29 YEARS ' AS STAFF NURSE AT 1-IASS;A.f~TE INSTITUTE OF MEDICAL S€fIENCES, HASSANS73201 _fn JVVNEKUMAR "'_«Age:22 "A S/O J B NAGARAJA AGED ABOUT 22 YEARS WORKING AS STAFF NURSE AT 1.2%
86.
87. 46 HASSAN INSTITUTE OF MEDICAL SCIENCES, HASSAN--573201 SMT. R K VISHALA Age:28 W/O G R VISRNU AGED ABOUT 28 YEARS WORKING AS STAFF' NURSE AT HASSAN INSTITUTE OF MEDICAL SCIENCES. IIASSAN-573201 SMT. E KALAVATHI Age:25 D /O EREGOWDA AGED ABOUT 25 YEARS ' A. WORKING AS STAFF NU'RS_E.AT HASSAN INSTITUTE OF MEDICAL SCIENCES. HASSAN--573,2S 1-. = -» SMT. N R MANJULA 'I ' Age:28 V A ' W/O K R MAHI§3SIj'I' AGED AE:r.;)UT'«28 YE:ARS_ _- WORKING AS' -STA RE.N'LIRSE AT HASSAN INSTITUTE-.._OT«' "MEDICAL SCIENCES, HASSAN;~573201 . {SIS/IT. EN." NETHHRA, " Ag€::.29I' ..
V. ACvE«D*29'--YEARS. D/O B.E. NANJE COWDA, " " WQR_KIN"G AS STAFF' NURSE AT HASSAN ' 1..VINSTI_TU'TE OF MEDICAL SCIENCES. S' HASSANAI Q90.
S~Im':.. C. MALLAMMA.
AA ; Agé":37 "AGED 37 YEARS, W/O RUDRESH, I "WORKING AS STAFF NURSE AT HASSAN INSTITUTE OF MEDICAL SCIENCES. M;
91.
94. 47 HASSAN .
SMT. NANDINI, Age:27 AGED 27 YEARS, D/O V. RAJASNEKARAIAH' « ;_. A' WORKING AS STAFF NURSE AT HASSAN INSTITUTE OF MEDICAL SCIENCES, "
MS. MARY KITHUR.
Age:29 " ' A AGED 29 YEARS, D/O RAYAPPA KITH'UuR,'-._ WORKING AS STAFF NURSE AT HASSAN * "
INSTITUTE OF MEDICALISCIENCES, "
SMT. S. VEENA, Age:29 ;
AGED 2'53 A ~ _ D /O V: SIISRAMANYA... WORKING AS STAFF NURSE !=;_'I'IEIASSAN'II'~1S'f'ITIUTE"OF MEDICAL S€IE.NC~.F_'.S,"I:1A_SSAN_.' " I AGED 29' Yi3_ARS; .
_ -- D/O L}'I'I'E»I\/IADEPIALIIAPPA, WORKING AS STAFF NURSE ATHASSAN INSTITUTE OF MEDICAL ' SCIENCES, AG.EDV_S'4 YEARS, D'/ORCHIKKARANGAPPA, WORKING AS STAFF ~~ NURSE AT HASSAN INSTITUTE OF MEDICAL SCIENCES, HASSAN .
SMT. PARIWARA T MANJULA. Age:32 AGED 32 YEARS.
48 W/O A.D. GIRISHA, WORKING AS STAFF' NURSE AT HASSAN INSTITUTE OF MEDICAL SCIENCES, HASSAN.
97. SMTRAJAN1.
Age:31 AGED SIYEARS, D/OLSHESHAPPA, WORKING AS STAF'F~.--._ _ 4. NURSE AT HASSAN INSTITUTEOF' MEDICIAL' -I SCIENCESHASSAN. V
98. SMT. NALIN1.
Age:32 AGED :32 YEARS, _ A D /O LATE SHESHAPPA, we-I~f{I~:IN'Q AS S'I'AFI?W NURSE AT HASSAN "}NS'I"ITL_ITE~ OF M EDICAL SCIENCES, HASSAN: ' I ..
99. DAYANANDA, _ Age:25 _ 2:
AGED .
S/O G5OLI,IAI,AI3'I*rA,"WOR1{I;NG*v.AS STAFF' NURSE OEIR/IEDICAL SCIENCES, ' ' ... PETITIONERS (By__Sri.: M', PRIASANNAI«*0R S RAJAGOPAL ASSTS} A.IIA.,SSAN INSTITUTE OF MEDICAL SCIENCES, A _ ___"SO(;JIETY I 'REGISTERED UNDER THE PROVISIONS OF THE STATE ADI:
BY ITS PRINICEPAL SECRETARY TO GOVT. A T _ DEPARTMENTVOF HEALTH AND FAMILY 'WELFARE, 'JIKAS SOUDHA, DR. AMBEDKAR VEEDHI, W " "
fycé \ 49 KARNATAKA SOCEETIES REGISTRATION ACT, 1959 RE? BY ITS DIRECTOR AND MEMBER SECRETARY, HASSAN, HASSAN DISTRICT. (By Sri. : SANDEEP PATIL. ADV FO1R"c_/R2)_.' " V' - I . Ti-IESE W.Ps. FILED PRAYING 'FCIR 'r."€r<rf1*I'}:«t;1e: RECORDS LEADING TO THE ORD_ER,_ DATED"26'.8.2O"1OV.'r, QUASH ORDER DATED 26.8.2-Q10 (UNI}ER' -M-4 TO THE WRIT PETITIONIKV.iSSUE§3._ 'BY-= '1TI-IE RESPONDENT BY rsstm ORA ax: THE,.ANgymRE OF CERTIORARI AND 'GRAtir'r_ j CONSEQOENHAL BENEFETS; AND ETC.
WP Nos. 27405-27372 OI+"2d;O_" . ' SMT. O ~ AGEDVQGYEALRS ' D/O SR1 MANEYA' "
NO. 1 /8 10; acpposma, TO. 'JIECL SCHOOL. G P MALLAPPISRAIVI, K-OLLEGAL _ BAMOALORE MAENHRQAD, ._ 1' P AGED K P C {O SR1 N' ASHWINI NILAYA, NAGARA. 2ND CROSS, 7 S§fIIM'O_GA % " _ SMTC SFEYAMALA ' . ;=3.c_;i:--O 28 EEEARS I3;/O SR} CHINNASWAMY ' "-1-'$0.305, SDA, CHURCH ROAD. bi 50 BEHIND SDA CONVENTRIVENI NAGARA, T N PURA.
MYSORE 5'? 1 124 4 SR1 ERAPPA MUCHAKHANDI AGED 32 YEARS C/O SMT CHANDRAKALA K STAFF NURSELGENERAL H§3sp'I*1'AL'--«._ -1' D' H D KOTE, MYSORE DISTRICT 5 SNT N IRMALA K H AGED 27 YEARS D/O SR1 No.13, 13/ 14, 4T_--F:I ]1va:AI--.r_\z, ~-CROSS, N s PALYA, B1LEKAr;f£p.LL.1V,¥"
BANNERGVHATTAAROAD,' ., BANGALORE 5633076 '~
6 sMT.DH:EPA.s}1RE_E_ V"
AGED 25 _ «_ C./0 _RAJ'Ef€:I__)RA».E ' NO.1616, QOTHABVCROSS, 18111 MAIN, KRISHNA KALfANA,N1AN'TAPA 4TH '1' BLOCK, ¢IAYANA::AR;--~QTHBLOCK, BANGALORE 'a§0%041" _ A = "
SMT NE'j'fiRAVATHI' ,. . . . . . .. 'V D/ O DRAVIPRAICASH K V __1\/IYSORHE NoL,1v9/1;D.2'rs:)% S';{'AG-E, 15TH CROSS. ARAvIr«1DANA'GAR:J:;' V V "
_ .SMT ROOPAA P ' " ~ V D---/O .3121 YATHISH c Dc/.0 RAMAKRISHNA P " " AG}:3D '2E-{YEARS T V1.;'.AYANAGAR EXTENSION. 10 11 12 SE K R NAGAR, MYSORE DISTRICT SMT BHAVYA T S AGED 24 YEARS D / O SVVAMY THAGADUR GRAMA.
THENDAKERE POST,K R pET.TALUK_'' " " ~ K V MANDYA DIST SMTA P PRAMEELA AGED 30 YEARS D/O SR1 K G ANIL QUARTERS No.10. CHESC'O,M--._ SUDHARSHANA c.I.RcLE;'"' - "
MADIKERI ._ p ~, KODAGU DISTRICT SMT ' AGED 30 Yjflmzs 3 f D/O 531' ma-sEYA.i_ NO. 118 ;OPPOS1i{~': ;; To ~IEC:, SCHOOL. G KOLLEGAL r3ANGAL;QRE':MA11§=RoAD/ sxm' HEEMA" 4. V AGED 24 YEARS '' VD/0 G'IR_ISH fr '.
DRUG CENTRE, 7~N:Q.45o5, K D"CiRcLE, 1"/'TH MAIN, VIJ.AYANAGAR 2ND STAGE, V " sM"r' C 13 AGE1329 YEARS E)/Q SR1 RAVE K s N{3.53. 1ST STAGE, 3RD CROSS. 'A I KUVEMPUNAGAR.
-FMYSORE SMT GEETHA M ifrék 15 £6 17 U! M) AGED 28 YEARS S / O MAHADEVAPPA B NO.-4135, 2ND CROSS, EWS KUVEMPUNAGAR.
MYSORE SR1 BI-IEEMARAO _ AGED 29 YEARS : * ._ S/O SR1 MAHADEVAPPA .. O E ONCOLOGY, 44-45/2, 2ND CROss;f, - * S' S R R M R EXTENSION ,vOE'-POSI'IE TO LALBAGH, DOUBLE ROAD}. G BANGALORE 560027 SR1 MANJUNATHA :SWAI\/I';'~ K j » " A ~ ' _ AGED 26 YEARS "
s/O PUT1'ASWA1\/IAPPA 3 G No.30, 1\/L~'&mGUr;)1 :
KALKUNDf;:VIL.LAGE AND' PO;-3"l",' MYsORE_'L;1sTRIc_T'A5\?;':29 {SR1 BABU S ;I,1'vi _ AGED s'/O JAYA1?PAjjg. " » NO.'3/ 1*, 41*'; 1 1vLA1»N«I;;OAD. _V V M"O1é_{A;..LA, MYSORE ~ _ IERISHNEGOWDA M _AGED"3.Q YEARS A S / O' ~MARIGOWDA A C /_O' 'SIDDAPPA No.9-1;" BRAHMANARA BEEDI-{I HUNASUR TALUK MYSORE SR1 RANGANATHA K S AGED 30 YEARS S / 0 SR} SANNATHIMMA SHETFY M 20 21 22 23 53 NO.11, LIG, GROUP--8, KHB COLONY, HOOTAGALLI, BELAVADI SHOW MYSORE -- 18 SR: SOMANNA T AGED 37 YEARS s/o SR1 TAMMAIAH GOWDA C /O CHANNAKESHAVAIAH No.24, 1ST CROSS. IST MAIN, _ , A GAGANA NILAYA, NAGARAHOLE NAGARA CIRCLE, sUNKAD__AKA"1*1jE', BLO SR1 BASAVARAJ U P K AGED 27 YEARS .
s/o KARIYAPPA .A _ ANIVALA POST,HOSADURGA'TALI.J'K " . CHITRADURGA DISTRIC'F 5737 554 ' SRI I\/Ififi\?lKUg1\/ARi;¥ . ._ s/0 J,AYARAMEGQvJ]aA = , NO.3,/_A", ATE: :;W\iN 'RQA¥;~,.,. , V V MOf{#~'V.LIAi,' --
MYSORE ' sMT"vA'IsAL.A 'R J VD/O JASFER, VICTOR, AGE 27 YRS __;N0u3o3, 2ND' CROSS, 2ND STAGE,
- BREE KRISHNANAGARA v. 3 *zARAc;A1\_1AHALL1, MYSORE s/0 LATE R RAVICHANDRA 'AGE.:;0i__YRs, # 117M, 1 MAIN, 2ND CROSS MAHADESHWARA EXTENSION MAT;AGALLI POST, .. MYSORE 16 " AGE 31 YRS RAVIS SHE] E Y S / O SOMALINGAPPA (3/0 S M KATFI GOULIGALLAI 124% REQ1, :1 30 ':27 YRS. No 4.. 907, N1exNJUNDESHwARA EXTENSION 54 SHAHAOPURA AGASI BIJAPURA, 26 SR1 PARASHTVAMURTHY M N S/O NAGARAJA NO 70, 3RD MAIN ROAB, 7TH CROSS M BLOCK, DATTAGALLI, VWEKANANDA NAGARA MYSORE 27 SR1 MANJUNATHA SINGADA S;/Q ' VARAHALLIRAY , AGE 33 YRS S. NILAYA. VIDYANAGARA; _ ., '-
RAHIMNAGAR ROAD, "
BIJAPUR 586 102 _ SR1 BAHUBALI PAT11. S'/'PATEEL AGE 27 YRS .TH1RT1~1ASjRA1»1A1,AT11AaN1.p1TALUK AND 11031.1 BEL'G_A_UM é131S_TR1cT"~ _ 5 28 SR1 B (3"m11>19ESwA1\/111 AGE 26».YRS'.;_ SR1 RA1v1A.TEM1»1g,E STREET, NEAR \rESE1:AELE .MARKET~ 1~1oSA1)13iR(3A -
CHITRADURGA 29 SMTy:AN1TRA NKHIVVDV/0 KRISHNAPPA S SP V. 4,Ti~£_EBLOC.K..N£1AR GOVERNMENT JUNIO 1' .
RIJSHALANAGAR KODAGU I3IS'I'R1.C'F S_7t_1_ SMT"SUJ.;A:\;AR D / O SR1 RAVISHEKHAR H V2.6 YRS; NQ 560, 2~A MA1N ROAD, . VB 131,oc1<V,---- 3RD STAGE, VRANARADASANAGAR MYSORE VSR; SHOBHARANI E D/O ERALAH ' 2.eYRS, TELECOM DEPARTMENT AAA AGE 30 YRS --f AV 33 34 35 36 37 38 T HAGARIBOMMANAHALLI "'._BE'L1,LA.RY.'5S3 212 at _ 40 4;
55 BHERYA V AND PO K R NAGAR, MYSORE DISTRICT SMT SARITHA K M D/O SR1 NANJAPPA 27 YRS. NO 1187, KESARE, 3RD STAGE, KALPAVRUKSHA NAGAR MY SURE SM? JYOTHI D/O SR1 CHI mH.. ' CA./jf _ 22 YRS, NANJADEVANAPURA GRAMA AND' POST,' CHAMARAJANAGAR TALUK AND :)_;S-S1fR1c"r_* * SR1 PARASAPPA KATI'IMAN_'I S/O-'SiDDAP1éA," 4' 28 YRS, BABALADA POST, V NAGAMANGALA TALUK, MANDYA SR1 DEVARAJU M P 8/0 1Pii'1*'rA;Lo{I{-.,4 30 YRS, MOODIGERE VILLA{3E. .3 * KANCHANAHALLI P0ST'NAGAMAM:vA;A_.TALUK MANDYA V - V "
SR1 30 YRS'. KISRAVNAGI AT::1A1\111V"TA1,,UK BELGAu.M*-D::;S_TR;cT ~ " % SR} 'PDWTARAJD ~ M V 0 IMARISWANIY 31 YRS NO 2'8/1»9"1"H--;:R0SS NEW MODEL HOUSE, A_S_HOKPURAM;--
', MYSORE A. H S / O SANJEEVAPPA H SUDHA K S D /o SR1 G N MAHESHWARAPPA 38 YRS. STAFF NURSE. TALUK PUBLEC HOSPITAL .3 K RHNAGAR MYSORE DISTRICT .-SMT THULUSAMMA B S S/O SEDDAPPA
32 YRS, THAMATAKALA MADEHALLI POST. CHITRRADURGA TALUK AND DISTRICT i2""i\ 42 43 44 45 46 47 56 SM'? NAGAMMA S / O SR1 GAVIMAIAI-1 27 YRS, GAMANAHALLI (VILLAGE AND POST} SRIRANGAPATNA TALUK MANDYA DISTRICT SMT INDRAMMA W/O SR1 KUMARA S 34 YRS, NO 1954, BEHIND V V .. .:'jj.. AG , MYSORE 50 004:"
SMT OHANDRAKALA W/O SRJSR 1:i:$iVA:\Ji§IA.,A%A' -H 31 YRS, NO 173, B BLOCK-HALAGUDU (?--R}'-.i}.'EJA. '' AND POST, T NARAS1pURA_'rALUK" . SMT. VANI MADIWALA _ 27 YRS, W/O SR1 AGED ABOUT 27 YEARS '- " _ NO. XYA7, OLD EXHVIBITICN E{3UIL1:)1NO__ NEAR M M' .MYSORE--57{) 0.2-1 1 «V SR1. i\/i£xPIJ.Ui\!T1¥.TI'}i:\2.:S¢_ . V 24 YRS, S;/'0. Sm SIDALAHM AGED NO. 1. 129; 1ST' MAIN ROAD OO:<UzAM--, VMYSORS"- SMT. f:'AJES1+I,*wAR1"S'SVP A _;29 YRS, S'/O LATE CHANDRASHEKAR S N
- 'cm 13.1: SHIRALENGAPPA AGED.AB_OUT 29 YEARS ~ 4: " 'NO. _65; CROSS, VIDYANAGAR ._ AOFVPOSITEVA T I COMPOUND A ' E\/IY.S.O1~?iE¥1 1 K__48 Smf. SHWETHA J 28"YRS, D/O SR1 MAHADEVASVVAMY H I AGED ABOUT 28 YEARS
-- --=HOUSE NO. 1111. "I" BLOCK KANAKAGIRI, VIDYARANYAPURAM MYSORE M 49 50 51 52 53 57 SMT. SHEELAVATHI 28 YRS, S/O DAMODAR K AGED ABOUT 28 YEARS CHA XMAIDANA VASA KASAB .2~§oSLI, MOODIGERE TALUK CHICKMAGALUR DISTRICT SR1 S DORESWAMY 30 YRS, S/O IDDEGOWDA AGED ABOUT 30 YEARS? S NO. 625, 8TH moss, SRLWLAIN ROAD-._ ' "
JANATHANAGAR ' _ ' S"
T K LAYOUT, MYSORE SR: MAHADEVA SVQAW' -- _ 28 YRS, S/Q SR1 CHANNAMALLEXP ; ., AGED ABOUT28 _ - «V * KATNIwAD1,'j;;i<0THALA'vAD'I POST. cHAmm'raJA.SAS'AR_ .j1_*A:w:»K 'DISTRICT SMT...SSA'&TI'I'fiA,_H Kg ' "
26 YRS,' mo SR1 KRESHNEGOWDA AGES ABOUT-.26 ' ~ HSSBALE (ROSE &~x;1'LLz1Gm K{BHALANAGARA H SOMAVARAPET'TA1,UK KOEAGU _'mSfIfRI<:_T M ..... .. V Sf(3.SRI'MAHADEV " M331} 1'1' 27 YEARS :é\Ic:s;.; J-EWS.:226', 4m MAIN ROAD S A NAGAR SR1" B R 'Sf'.-O_ ABEJUL RAEIM " ' - ~AS'Ei_§ ABGUT 32 YEARS CYCLE SHOEP, TAVAREKERE $XTE\¥SION T M .I~iALL§ POST. mkmmxmn TALUK lfig 55 56 57 ' '550056 0 58 TUMKUR DISTRICT SMT. RUBEENA K S S/O LATE SIRAJUDDIN K AGED ABOUT 27 YEARS "RUBEENA", MANJIK NALLIHUDIKERI POST SIDDAPURA. SOMAVARAPET-TALUK S KODAGU DiS'I'RICT--571 253 i S _ 571253 2_:.' SM1'. SHILPASHREE N ~ s/0 NINGARAJU C AGED ABOUT 24 YEARS ' N0553, THIYoBA_LD_ MAIN MYSORE-570010 -- _ ' 570010 ' ="*-* SMT. R.AgIEs1>¥wAm _ STAFF S AGED Agaoufr 25 _Y¥3A}_'<'€~. _ _ M s NARAYANA.
HRUDAYAJLAYA; HEART CENTRE CLOTH 10087 NEW BEL ROADS, BA3JGALORE~560056 D/O SR1-NAGARAJU H S 'f 'V VAGIj3D., ABOUT 24 YEARS H0s~KoTE;""cHATRA HOBLI HOSAKOTE POST NANJ-ANAGUD TALUK VA '£j~»59'S MYSORE SMT. SOWMYA M S JS/O MANTALINGAPPA C M AGED ABOUT 26 YEARS NO.536. KUMARA NILAYA Lfii 60 61 62 63 59 CHAMUNDESHWARI NAGAR 8TH CROSS, MANDYA SR1 C M NAGARAJA S / 0 SR} MARIGOWDA AGED ABOUT 38 YEARS CHIKKAKADALUR. DUDDA POST HASSAN TALUK AND DISTRICT SR1 T RAVI S/O THAMMANNA T AGED ABOUT 32 YEARS: _ NO. 987, 2ND STAGE SANMARGA ROAD s1DHAm*HANAGAR MYSORE SMT. BHAGYALAKSHMI I;-s _ D/o SR1 SI«r£ANKARE*G.IWD;A.M. AGED ABc<Uf1f23 - " "
BHUVANAHAL'I POST' '1 "
IiL4;SSA1'J.:Df'E'AI2C§IJ{ AiV'1§'DISTR1CT--573 201 D/0 LATE SR': KRISHNEGOWDA _; AGED ABOUT 29 YEARS TALUK IVIANDYA D1STRICT-57I 422 " ~v57..1£<12?.,2V AV ' ~ LUBNA D /O M-OHAMMED KALEEN PASHA K AGED ABOUT 35 YEARS NO.--.'158, EWS , C ITB '' ' MAHADEVAPURA EXTENSION " « ..=UDAYAGIRE, MYSORE SR} MAD}-IUSUDHAN K M 66 6'7 68 69 60 S/O LATE KARIGUNDEGOWDA AGED ABOUT 35 YEARS HEMMIGE (GRAMAL SUNAGAHALLI POST MAN DYA TALUK AN D DISTRICT SR1. GURUPRASAD S/OS RI. VENKATESH H AGED ABOUT 25 YEARS I NO.216, MATHIKERE POST MAGADI TALUK RAMANAOARA DISTRICT SR1 MANJUNATHA S N _ _ 23 YRS, S/ONAGANNA (3-Ow":;~A"_ SOPPINAHALL-I, SA_I}i«GR: HQBL"I«_ YALAGUND POST, * HASSAN TALUK ANpV'O1ST__ jy SR1 MURJxLI~O1mR:--_V RAJ ~ 33 YRS; -S/O:;_S1;a1 'B._:I)_ V.1SHwANATHA RAI No.2 I5, 6ff£:¥ CR<)SS§.'jVSR'O.;vrA;N"
BHOGADTI ..S'I'AG.E {NORTH} MYSORET570 £328.' SS1 ' .
29 "C/O'.SR2 PAVITHRA T VSTAFF NURSE', GENERAL HOSPITAL V, _;_HOL.T:NARASIPURA _ HASSAN .....
O " S1\2IT'1>.zxV1TTjIRA S 25;' Y'I%'.S.'.D/O.CHANDRASHEI{AR MURTHY M H A ' 'NO._1.47i.,_ NIRMITTTA KENDRA. 8TH CROSS, BHOGADI 2ND STAGE MYSQRE 'T "SR1 MAHESH V .31 YRS, S/OJVENKATAIAH AREKALLU DODDI V NILAVAGEELU POST.
mg 72 73 74 75 76 I ._i I s/o'.'3RI'ALLABAKsHI T 61 KOPPA HOBLI. MADDUR TALUK MANDYA SRE KRISHNAMURTHY D R 30 YRS, C/O.SRI SATHISH D GAYATHRI J EWELLERS BUILD IN G KAMAKSHIMATA ROAD, "
HEBBUR, TUMKUR TALUK AND DIST _ SR1 BHASKAR S 33 YRS, S/O.SRI sRIKANTHA*sHE'I'IY NOORALAKUPPE, A ANTHAR SANTHE POST. D' H D KOTE TALUK MYSORE DISTRICT "
SMT VINAYAN « _ I 24 YRS, D /o.sRI A1\II\I.APPA;N CANARA BANK,HKF:QAD;' SHIRALAKO--PPA. TALUK SHIMOGADIST T 3' ~ .
25 YRS; D./O.v;sRI.sIIIV*AswAM1GowDA T 3 NO. 1.77.63. CROSS-.2'ND c MAIN ROAD sRIRAMPURA__2NI3--._sTA.<3E MYSO_RE57'O_ 023» _ DILEEI-."[I* CIIAIINAGIRI TALUK IjA\_{ANA_G§f.RE DIST 577 544 7'7 H L 3G:_'YRS', S/0.LAKsHMIs:GowDA H K NO.j_4667, VALLABHAI ROAD. .. CROSS, HASSAN 573 201 73121 PRASANNA KUMAR H S N 27 YRS, S/O.SH1VAMURTHY H N CHOULA HIRIYUR, KADUR TALUK 79 80 81 82 83 62 CHIKKAMAG-ALUR 577 150 SR1 PRAMOD H Y 23 YRS, S/O.SRI YOGANANDA H K S/O.SRE YOGANANDA H K HANAGAL POST, HANAGAL HOSUR ARAKALGUD TALUK HASSAN DIST SRI SRINIVAS J 31 YRS, S/OJUGALAPPA MADHUSHREE NIVAS V * ._ 7TH B CROSS, VIDYANAGAR A TUMKUR 572 103 ' SR1 KISHORE H B "
26 YRS. S/OBELUREGOWDA HULIKAL POST, AR'gALG~UD'TAlJUK, HASSAN DISTRICT.._ _ SRI KUMAR_P.i5 * i 38KRSI'S/Ofi1L4ATi'£_B.RAJU.._,._ No.5, MQH.AN1;>AS THULASIDAS MATERNI1*;rHQS.PITA1;--. ' ' GLB I:<0AD;,V1v1..1S'SoR1%;"570 004 SR: SAIv'£PATH.'--KU*M2XR C V, _;38 YRS, SV"/'~Q.CHANNARAYI P
- C /_Q.SR1 V BAGIVALU POSTHOLENARASIPURA TALUK ' * 'T " %:1ASSAN,_mST S4 '
39.-_YR-Si S /OKALAIAH MIKKARE [GRAMA & POST) KIRAGAVALU HOBLI, 'A 'T «MALAVALLI TALUK " MANDYA DIST.
.. . PETITION ERS V% my Sri : MANMOHAN P N, ADV 3 M 63 1 THE STATE OF KARNATARA DEPARTMENT OF' HEALTH 3: FAMILY WELFARE M s BUILDING, BANGALORE 560 001 < "
REP EY ITS SECRETARY
2 THE CHIEF' SECRETARY TO GOVERNMENT j ». ' ' DEPARTMENT OF HEALTH & FAMILY WEL_--'ARE =5 "' {MEDICAL EDUCATION) M S BUILDING, BANGALORE 001 3 MYSORE MEDICAL COLLEGE;-8: REsEARCH-- '- INSTITUTE MYSORE R. 'C ' REP BY ITS DIRECTOR &_DEANK. I _ {By Sri/Smt I;-RfATfIL"EOR_ /R8 I [BY SRI.;_RAVI_ ELIMAR, ADV FOR R3) THIZSE" W.'PE§' PRAYING TO QUASH THE ORDER DTDI.'42E,8.Io PASSED BY THE R2 PRODUCED As AN'EX--A QUASII THE ORDER DTD 26.8.10 ISSUED BY THE _ R3 PRQDU~CED As...AIvNEX--B TO 1383; AND ETC. . _1"IIES«E*WIPS. COMING ON FOR PRELIMINARY HEAIUNG 'IN 'E? I'IIAVINO EEEN HEARD AND RESERVED, THIS DAY, CO'II.R*I:: MADE THE FOLLOVWNG:
" "II ORDER I " +..COII"1mOI:I questions of fact and that of law arise for ..j'dCCiEiOn making, hence, with the Consent Of the learned 64 together, finally heard and disposed of by this common order.
2. The petitioners, appointed as paran1edi--ca'1'__'stiaff in Hassan institute of Medical Sciences"':Efo1;.i.:::short"
HIMS') and the Mysore Medica1I__Colléegeuanéd' 1} Institute, for short MMCRI have assaidlédzg .
(i) Orders of even Vthevfgstate of Karnataka and their appo:'r1tn1e:nts;:h. :1': V 'd g "i V' V
(ii) of of HIMS and ._ them from duty.
3. F'ac_ts inV"bri'ecf'R:I33j£.r14\;I'iNG TO 'HER/IS' (W.P.27062-- 201492010; 2789535978/2010; 272364334/2010) are:
A .'Va}»vAResr5ondent JHIMS', a Society registered under thé--.{{arnat$a"sSocieties Registration Act, 1959 is an autdnonions body under the control of the State, "..jijestablAished with the object of promoting medical ' education and governed by M 65
(i) Hassan Institute of Medical Sciences Rules and Regulations, 2005 (for short Rules'); (11) Hassan institute of Medical Sciences .
(for short 'Bye~«iaws'); (111) Hassan Institute of M¢d:'§:aI recruitment conditions of "seit1.IVice and Mi.sc'e_1i'ane'ous " V Provisions] Rules, 2005.. (for 'f€ir..1.1e.s;}. The State, by order dated --..funds to HEMS and approved" _ and non- teaching "through to 2011. pursuantdiiditoee 2.8.2006 of the FinanceV"Depaftneie.nt'.V " " it Ab} 'engaged: paramedicai personnel on it 0. '''contract.''basis andwufhen notifications dated 18.06.2007 issued to fill up the sanctioned 0' vacant of non-teaching staff, were questioned in o.'1---0483/ 2008 and batch whence a iearned Single 0' . q'ud'ge'', recording the submission of the learned counsel HEMS that a fresh notification would be issued 52% 66 subject to irnprirriatur to withdraw the notifications impugned therein, disposed of the petitions permitting the Withdrawal, with a direction to C011'?/.i.I1J:L1tei"44t:4t:Ifa1'(V3,' V. petitioners therein (contract employees]__p"u.nti1f. appointments are made in accghordancvei_wii'th__"
order dated 11.02.2009. c] The rules stipulate th-etfoiitovgringt asnlernbers of the Governing Counciikof [1] Minister -- Chairman; (11) 5Mmist-er;_1n=<:harge'-"_ of the District -- Co-
chairman;
(iii) Principal to Gof.rernment 'Finances-V..Viliepvartment or his __th€ ran}; of Deputy " r..SNecreta13Vt%4~ V V (ivV)_ / Secretary to 5 fiealth 8: Family Welfare or his iii (V) (Vi) [X] 67 nominee not below the rank of Deputy Secretary -- Member;
Principal Secretary / Government Planning' _[)epartri1ent'V'~or _ "
nominee not below.' tLieA.'iVrai1k"~ of Tfiepiiity Secretary -- Mernber;
Secretary, Soeia1_..We1fare Department or his nominee of Deputy [Medical Education) " Ilotwibelow the rank of Deputy '-- Seeretaiy "~~ .3/i'v'E31'i'1b€I'Z 'C'.on1rniss'iorier for Health and Family Welfare ..Serviees'«or his nominee not below the rank ,1 it Additional Director -- Member; .ViA.i'~v'Vice--Chance11or, Rajiv Gandhi institute of Health Sciences -- Member; Director of Medical Education -- Member; lick
(xiv) (Xv) (Xvi) 68 Chief Engineer (C & B} or his nominee not below the rank of Executive --
Member;
Deputy Commissioner,~.H_assan'QMe»:n'ber,; V The Chief ~ Panchayath, --
Principal of the C§ll:ege?»..1\/iernber.. Medical the Hospital ~ Member:
'CIi«i.ef~Ac;_co ui1t.s*~QI'"?_1C'er --.: Member;
" Financier} Adfifisor Member; (i{--.riii}. are specialised in the field
(xii) a"of_:rried'ic2iii eidsucation -- Member;
Directo'r"i>vho is the Principal Secretary ~ 'V r "
ad)', The Finance Committee consists of the it 'i foilowing:
M {i}
(ii) [iii] 69 Secretary to Government, Health and Family Welfare Department _ Education) ---- Chairman:
Secretary to _GoVernrrieht§_';V» Department or "hisf_'_'noVmi11e'e _r1ot the rank»i,L"of_ Deptxtii Member:
Secretary, vijepartment or his rank of Deputy av; -, of it/Ievdical Education or his Q_.riep.tes.ef1ta'tive not below the rank of it 'tioirit fiirector of Medical Education --
(vii) Deputy Commissioner, Hassan ----
Member;
CEO, Zilla Panchayath, Hassan -~ Member;
Director of the Institute -~ Member; M 70 {viii} Chief Accounts Officer ----- Member;
(ix) Principal ~ Member; (X) Financial Advisor -- Member, L' e] Consequent upon the permissionby. '» p _ the Governing Council resolved' earlier notifications and isst1'e._Va up 307 vacant posts of staff and accordingly issued 9.9.2009 which was published_:i«;3__ as its official website. number of applicationsineirig the Governing Council resolved 'to "calleligiiale"L-candidates for interview in the ratioqofl : 10 coinstituted two selection committees. » Alist of'ea.ndidates eligible for interview, based on merit, was pi-'eipareid and webhosted. Interviews were conlductedlllbetween 10.05.2010 to 28.05.2010 followed preparation of a select list and issue of appointment orders to 291 candidates. The appointees Udx 71 reported to duty on dates between 11.08.2010 to 25.08.2010. The State issued the order impugned on 26.08.2010 followed by the order of HIMS re.i.ieitii;;§.t.}"ie appointees.
4. Facts in brief relating to;"MMCRI'0'«; .y 0 The 3%' respondent a-,_.S0Ci.€!VTf{A under the Karnataka Societies:Registrati_on an 0' autonomous body "State of Karnataka with them medical education go_ve'1'ned the 3m respondent engagiedbddparamedicalstaff, 'Contract basis, and with a View to'-discontinriercontractual employment and fill up the Vacant" posts, A'the"'"VGoverning council of the 3?"
""«_yee15en.e.em:MMcRi""in its meeting held on 1.5.2010 resolved-,jtoépergniit the Director and Dean to recruit 26 Staff and 19 Lab Technicians after issuing notification and conducting a Wa1k--in--interview, by
--..fo1»1nyVing merit and roster. The 3"' respondent issued advertisement in the newspapers 'Kannada Prabha' Ed;
72 and 'Star of Mysore' on 16.7.2009 to fill up on contract basis, for a period of 11 months, and thereaftenva;r:disV_ in the 731 Governing council meeting held on _ resolved to change the terminology "
interview" to "interview" following the 3rd respondent issued"a1'1-other"advertisern'entV to fill,"
up permanent vacancies 19 Lab Technicians, 1{one)V and l[one]-- Radiotherapy _'pi'echniclian,::1'. corrigendum stating that gamer advertised on contractllbasis toirecruitment on permanent basislxinpllthe Deccan Herald, Kannada Prabha and It/lyso'rel'Mit'ra. It appears that the Director of 3.3." respondent addressed a letter to the Minister for. Education and Chairman of the Governing A:.1O.2.2OlO seeking approval to recruit 61 staff nurses as against 26. since vacancies had arisen Q' -_du.e_.5to retirements and promotions, was approved on it .....1E7.2.2O1O. Interviews of candidates called in the ratio Di 77 m} The signatures of all the members of the Selection Committee were not found on the merit~-ec.'urr1- roster list;
n) Failure to ensure police .verificat'_ion,"'Casteand-.
income verification, original credentia.is' not"xrei*ifiedi,.:the'w. appointment orders are malafi:de._and.
7. According to State','these1ection"is~rife with corruption due to favoulriirigiiof and that large if the ratio is 1 : 3, but marks before calling them having secured a report, noticed that_appointment'_s were in gross violation of the constitntiional scheme and hence, required to be AV__pannulled,'«.i11.:p:,ibiic interest. In addition, it is stated taget "things" enquired into the Additional [Chief Secretary and Development Commissioner was "gapipointed, whose report disclosed gross irregularities in "'i7se1ect'ion process which led to the further order dated W;
78 13.09.2010 Annexure--"R7". The poiicy decision of the State not to create or fill up vacancies as commun.i:cate_d in the circular dated 21.10.2009, both MMCRI did not obtain permission V4_'_the_ 000' vacancies. In addition, it is contended that i1i..'te'riri's..of.:
Rule 11 of the 'Rules', the exercised'»i,ts':.§(iwe'r to " 0' issue directions in both hdacadcerriic and administrative and henciertdtiey has a say in the said matterénd asserted that the the State and that bioth" managed by the appointees i-of therefore, the Governing Counrrii is '''required act in accordance with the "'d.ireetions (if. the State; According to the 1Si- respondent, are 'extended arms/agencies of the 8, It; is further stated that notices issued to the "'--tjhie.f"A.'Accounts Officer and the Director of HIMS and M 79 MMCRI are responded to by replies. It is next contended that appointments being vio1ative_4..o_f.a_:the constitutional scheme and the (C 8: R) Ru1es_..--there' _ necessity to issue a show cause..no_tice_--'to'.the "
appointees before cancelling the sfe1e'c:t:i'onV' :1"-.ai*:d: appointment and that theforpfder pnblic interest. Lastly it is c,ontend.ed:tha't..the illegalities being 'admitted and in vievsf' of compliance with the prin*cipl_es is an empty formality' "
In acidition pasfi"rega,r.ds appointees of MMCRI, it is contendedvthatfthcdiifiifrespondent, though, issued an adv}-ertisernent»._in the newspapers inviting applications ' vacancies of 26 Staff Nurses, 19 Lab CT Scan Technician and 1(one) Radipothehrapy Technician. nevertheless appointed 61 if iS;taff "Nurses (26 + 35), in excess of the posts Vfadvertised, without providing reservation and roster. fink 80 Only after a lapse of few months i.e. on 9.8.2010 .21 iina} list of candidates was published without pubiish.i.nig4:l_:tih_e provisional list and hence illegal. In circumstances, according to the State ther"e"b.e'ivng'egross "
violation of constitutional scheme the 5:':
recruitment, the order impugned was passed =§ixn-v..p11blic 2 L' interest and thereafter the Chief lSec_ret,ary and Development Commissioner an enquiry submitted a rep_o'r":_ poiritin'gV;to_"tric.1atio1g.:§=""of the Rules in the matter of V if ' HEMS filed a list of dates indicating' that Council, in its meeting A ii.8.2(lO9:resclved to recruit non--teaching staff bVV'fixi1i.g"75?i:/6"vn_1arks as against the marks obtained by the'. the qualifying examination and 25% IVmarI'{s..for.. the interview; on 5.9.2009 in the first meeting if the Selection Committee. it was resolved to give vveightage to temporary contract employees who had L4 supplant the law but supplements it. Non--arbitrariness 86
14. Heard the learned Senior counsels for the petitioners and the learned Additional Advocate General for the State as well as the learned Senior counselufor other respondents. Perused the pleadings:Vb"aii.d"'«V. examined the orders impugned.
15. Learned Senior co'unsel":.for:'_"Lh'e petitionei5's--..bo'i?i_:
HIMS while reiterating the 'ax_r:er1nent's in Apetit.ions. contend that the orders :iiIIip'L1gi"J.§d tlof-.._thHe§ State Government passed in preceded by a full--fledged eritiuiry law after following thebprinciples_:"of_ natural justice and hence, unsustainable, LearnedVl"Senior counsel submits that in ordezifo 'eheck' arbitrairy exercise of power by the State, the -»prinVciple:irn__plies a duty to act fairly, with fair play in action, since its aim is to prevent miscarriage of justice 'landllloperlatyet in the areas not covered by law validly it l{1inVad'e.bsince the rule of audi alteram partem does not iii 87 being the essential facet of Article 14 of the Constitution of India, governing the state action, audi aiterarn is a facet of natural justice embodied in ~ therefore, it is contended that the._orderVof':tI}'ie."'S4tate,_V be anulling the seiection and appoiritment', to termination of service of the" ~p_etiti'one1*sVir1_ exercise of " V absoiute power of the State .to'iair,..3':ust and reasonable treatment. 'contended that the appointments right in the petitioners not be taken away without opportunity of hearing and hence, the gned are void. The assertion of the Stateu"th,at fair opportunity of hearing would be ."'exte'nded'i t'o__the 'petitioners, post termination, it is Aeo11ter1d.e:d,'V ipsfi no justification not to extend a pred«eeis_i'on,a~iAhearing and the further assertion that T"u.se1ess'V-iermaiity theory' applies, in the circumstances, i._'i's_ec0-ntended unacceptable since the alleged facts are
-neither admitted by the petitioners nor the other M 88 respondents. It is next contended that Rule 11 of the 'Rules empowering the State to issue speciva,lp"-and general directions ought to be construed__=as policy guidelines and not interference 1t'o'_'day_V ll"
administration of HIMS and MN£CRl.*~l' contentions is that the Sta.te"-...cannot_ be to " it support its orders dated l'0pA.irnpugned: on the basis of a subsequent" _report dated 13.09.2010 "additional Chief Secretaiy. 0 0 I it
16. -.Leari1e:dp'Sr;'eo'unsel for the petitioners of MMCRI, "while the contentions advanced sup.ra_,lv in addition__. contends that the process of selectio.n"culxhvinating in the appointments were neither illegai not-"ij-inr1=yiolation of the constitutional scheme. IVAccording "to the learned counsel, the Selection 0' lV~lfC'.onimittee constituted by the 3"?' respondent headed by its Director issued the advertisement to fill up 47' posts it-L 39 and later on vacancies having arisen due to retirement and promotions, after issue of the corrigendtu-fin dt.2.11.2009, sought for and secured Minister for filling up 61 posts of _Staff Nurses: " "
to provide an opportunity to applicants, otherwise meritorious, the Vratio'»vof"':l':"'}V{) was * it fixed and a list of candidatess.bas'ed" rne1'it.'an..tl roster was prepared and calieltilitor veiashad been done in other departznents marks in the interview eancilielates, followed by the applying the roster publishedggilin is the contention of the learned Senioreounsel. Z,-.r.:Re1Aianoe"is'"placed upon the following opinions ofthe' ~C)o.u'1ft in L' , ."p§:oMM1ssIoNER or POLICE vs. GODARDANDAS BANJI AIR 1952 so 16. M 90 BASUDEO TIWARY VS. SIDO KANHU UNIVERSITY AND OTHERS (1998) 8.j"'S»CC 194 SAHARA INDIA (FIRM), COMMISSIONER .IN'cOA/IE' ATAXA}; CENTRALJ AND' ANCSITHIETR zoos (14) .. 151 AT Page 15 SHRIDHAR;..V_S/C_);""RA1\;/IVVVKDULARHVSANAGAR PALIKA, JAIJNPUR A.NA13}1OTHERS 1990 (S.I3Pi1f>):- Scsffi -. ""U%MA A PAIIIAOEY AND OTHERS vs. A 4.STATEI§,.UTTAR PRADESH AND x'ANOT1311:R2IJO9 (12) SCC 40 AT PARA 30 Vv1.fz{.I.A'SI:*i'EPI~IARD AND OTHERS, ETC. ETC., .«.__L:.IiE3;AjUNION OF INDIA AND OTHERS AIR 719188 SC 686 (PARAS 15 & 16) CANARA BANK AND ORS. VS. SHRI DEBASIS DAS AND ORS. 2003 (3) SCALE 220 AT PARA 14 ONVVARDS. Eflé 91
18. In reply, learned Addl. Advocate General while reiterating the contentions advanced in the statemeilt of objections, contends thus:
a] The policy of the State not to recruit ' 'until relaxed' as set outfirihthe 7cir«::ullar_Ve:latedV"« 21.10.2009 required Haws aaei"--MMC.RI.t0 sec0e're"'el.g the consent of the State"'i'tuo"lfill thee»?-acancies of nonwtechnical pcrsts;
b) An irrationai Ehe"lC;abinet Minister also the" €oi"t:H'I"iVI:'S:~V'andeiAMMCRI, despite being "t-ate" policy, is not binding on the l~IIl\/IS and MMCRI provide to public, being essential service, A by the Medical Council of lnd1'a's H of minimum staff.
.0 c}"V--Although State was arraigned as party --
-Respondent No.1 in W.P.13483/2008 the order dated 11.2.2009 permitting HIMS to withdraw the MK 92 earlier two recruitment notifications and to issue fresh notification, is not binding on the states cl) that the entire process Commencing§V.:iro1n'L:'----th:e._.J" . issue of the recruitmerit... »_notificatio'n. '"dated_ ti"
9.9.2009 of HIMS and the iaotificiationsiof inviting appiications"t.to-..__ fi11A"u_pV of * it paramedicai staff.' up to.----th'e_i's--SLue of' appointment orders, suffers of aii pervasive'.riature-hays' ii'1".the statement of ob} ectiong€~..:V :5. v- '
e)7-The exercfisée iofgjgiower by the State under Rule Ii 1?iu1es_ ito:-~'iissue directions to HIMS and View of the illegalities and infirmities 'V.Vi'tiatirigithe selection process was necessitated in 'i.iri;terest and to ensure compliance with the constitutional scheme, hence. there is no .Vr'Anecessity for a pre--decisionaI hearing of the at 93 petitioners, as even otherwise, no useful purpose will be served by doing so.
1] that in terms of the order dated H Annexure--"R7" since fresh "'not.ificati"on _"i'or recruitment in accordance 'with thep,."_;Ka'1'nat'aka." Civil Services (Cadre, ll"ecruitrnent._a;1ih{l Conduct) Rules, would 'selection process concludedgywithirifl who had applied " dated additional fee on the fresh it Candidates selected earlier
- the benefit of Travelling ,,._%gAllrowance._V_VV: if the said candidates are _ s_uccess~ful in the fresh selection, on appointment, two months minimum wage in the monetary benefits, therefore, no prejudice it be caused to the petitioners by not A extending an opportunity of hearing; iii 95
(iii) PRADEEP KUMAR BISWAS VS. INDIAN INSTITUTE OF CHEMICAL BIOLOGY.VV A'_ND OTHERS (2002) 5 SCC 11 1
(iv) VIRENDRA KUMAR SRIVAST."I*»'2KE~v:S'I~:: LI,V1~*,_]' ».
RAJYA T ANOTHER AIR 2005 SC'4II V
h) In support Of the prd§Céit§,QnS vIL.1I1V..€i:t 1,II1fair means is adopted 1V)r0CeSS, Opportunity of Ifeprese1.1t:::i_tAiO1%hI'»E"»!t:V$é{ .-;1I7\§~&A-'.j'5efeCteeS before canceilation, Ifelieinec--'~is placed on the f0HOwiTIg 'Court:
(I) EXAMINATION BOARD vs. SINHA AND OTHERS 1970 SC 1269;
TERRITORY OF CHANDIGARH vs. OILBACH SINGH AND OTHERS AIR 1993 SC 7965;
Di 97 Court in STATE or KARNATAKA vs. (3. LAKSHMAN ILR 1987 (3) KAR 2223.
18. As regards recruitment in Addl. Advocate General for the State the averments supra, in addition, maintains' recruitment process not fbeingd" tertttisi. Constitutional Scheme, is diivfifurther contended that 47 the recruitment of .candidatehs::'~ the notified Vacancy is ".3 constitutional right ainw Article 16(1) of the Constitution placing reliance upon the .-v..'decis;toni'~of Court in State of Orissa and anothervifizis«-.,:Raj_kishore Nanda and others (2010) 6 scc "VV"4"f1'3arties and perused the pleadings and examined the 19;: 'Having heard the iearned counsel for the N 9:»:
orders impugned dated 26.08.2010, the foilowing points arise for decision making- (I) Vifhether, in the fact circumstance~.:.:0.the0--'ji*i§IV'ES.', and MMCRI are instrumenta}iti_es.. and 0"
State of Karnataka and 'authority' Article 12 of the Constitutionnof India? (11) whether the ordersu_cia.ted 2s,0s.;'2o"1;o"of the 0' State of Karnataka inthe sevlection and appointment of the direction to the order of the HIMS and reV1_iet}fin0g'*-.the""appointees. suffer from the Viceof Vi0IatiQn'of principles of natural justice?
Whethermthe selection and appointment of 35 MMCRI is legal and Valid'? (IV) Whether the State, in exercise of power under R1,.1}.e it of the 'Rules is entitled to issue directions to 0 "'i%IiiviS and MMCRI, to annul the recruitment process? M 99 RE POINT I:
The answer to the point need not detain the Court for long. HIMS and MMCRI were earlier the Colleges under the Medical Department of The Cabinet of the State havingmtaken.,"'a"' to " it constitute the two colleges into alumnomouis l5o'dies.._' permitted their registrati'or1;--._V..under the',:vl'Ai§ama.raka Societies Registration __Act, two "m,inis_tfers and Secretaries of the State... rnalizing"-applications in the required forrns."'{_fhe as well as the 'c & R.V'Rfi1es=;ii5beif£g'rdzegficai tartan HIMS and MMCRI. discloses of their Governing Council consisting of for Medical Education as the . .°'Chairnia11 and officers of the State, so also -- duly appointed by the State to hold. a period of three years. The finances for Vlp"'th€:ptWo'~s:ocieties are provided by the State. The 'Rules' ._llstate*'that they shall come into force from such date as ~tl1:e State Government by notification issues an order. M EGO The Bye~1aW 90.5) states that the amendment to the Service Rules etc. in the absence of the Govemment's representatives, shail not be "
to without the approval of the Sit-ate"Gov"emto;eVt1't.x: law 20, provides for app1icabi3ity__ A' 'tKaf:;.ataka V' ~. Services Rules for the purposes of égfiaitions V until Rules are framed. itiitnovable "jjroperty belonging to the Societie-tstbe off Without the approval of the State approved the creation staffing pattern. so as to fail in line" tI1e.'4V1'eq1,t:i:*etnents of the Medics} Council of for Coileges and also approved the "'finances from the State Budget, for the 'ofjtfievttwo Societies, which have no income of theit'-ovim sustain all its expenses, more appropriately ' ..f_'toi1'1'eet'the salaries, wages, etc. Wx
21. Having regard to the indisputable fact that.__the two Societies were under the department of before being constituted as Societies and 1 V' of the 'Bye--1aw', 'Rules' and 'C 8: :R"'Ru.1es'-S, V the actions of the State, indicative:'of:'S_tate Spmtecttottte HIMS 8: MMCRI, whose "to. Services to the public,' being "fit/1';*ttctions are relevant facts to or agencies of nature of the function Character and deep ofSfl:State tantamounts to 'tied or as observed by the Apex ,Cout;t iii? Rarvriiana Dayaram. Shetty VS. I-fr."Inte't*n:atiUnaE..fiirpoftiiAuthority of India (1979) 3 SCC HIMS & MMCRI as instrumentalities S _ the State Government. AA 2.2,-....S'tAdditiona11y applying the observations of the e.éApeX..zCourt in Ajay Hasia's case supra, to the facts of BK 105 are entitled to know with exactness and_ precision what they are expected to do or forbeai7_h._ from doing and exactly what authority is "
the order."
25. Having regard to thefcon'tent's orders impugned. it is apparent that theiistate. "hoi.dingKg a full fledged enquiry and to the specifics regarding. constitutional scheme, concluded process of recruitment of notification, was vitiaterj, the subsequent enquiry Secretary led to the filing ot'a"repor_t findings of irregularities in the ;'process recruitment, but that cannot be v"co'nstrued"as._ material on record at the time When the " were passed by the State. The State therefore, cannot be permitted to make use of ._.:st1b_sequent material placed by the Additiona} Chief .' Secretary in support of annulling the entire recruitment. M I I3
30. So also, in UMANATH PANDEY AND OTHERS. the Apex Court observed that adherence to principlesof natural justice as recognised by all civilised supreme importance when a quasi--}:idi'eiaiw--.::'body"
embarks on determining disputes bietjiveenhi or any administrativef -.actio'n._ inv-olviqflg iizivvil consequences is in issue and foremost principle is known as "audi alteram partem rule", 1 be condemned unheard. this principle, must and should apprise the party: the case he has to meet. extending adequate so as to enable him to make ~.his»VigfepresentationrIt'is further observed that principles of natuiaali justice are those rules which have been laid by courts as being the minimum protection of 'lathe rights of the individual against the arbitrary i"Vproce.dure that may be adopted by a judicial, quasi- _pj_uldicial and administrative authority While making an EA 32E whenever legal justice fails to achieve this solemn purpose, natural justice is called in aid of legal Arijit Pasayat J.. speaking for the bench obse_r§f.?e'd-«l _
15. X x X Natural ju;§tice"relieves _leg'al justice from unnecessary ::._ltechni_calit:?'jv "
grammatical peda'ntry 'For V prevarication. it suppiie's.._VtheV of a formulated law. Lord" Bjucnmnasterlllsaid, no form or procedure' -ever be permitted_to_. exclude of the litigants? defence.".' ' ' ahavingllllconsidered all relevant precedents as well' law, observed thus:
"H0_W__t'hen have the principles of it justice been interpreted in the within what limits are they to be t' Over the years by a process of judicial interpretation two rules have been " *-._evolved as representing the principles of "natural justice in judicial process. including a therein quasi judicial and administrative 122 process. They constitute the basic elements of a fair hearing, having their roots in thej""--., innate sense of man for fair~play and justice-.ll,:",a-. which is not the preserve of any i"
race or country but is shared in CQII1i1"l«(.:):11p'l[l)'y.' all men. The first rule causa sua' or 'nemo, debei, esse judiexl» in l' propria causa sua' asllstaated in"{1__60..5] Rep.114 thi is, 'no manmsh_all_y_»belhajuvdgeiiin his own cause'. "t_l;e"form 'aliciuis non debet esse 1418), that is.__'no in his own 'he caiiinotllact as Judge and aiiparty'. The form 'iiemo potcs.t4l'es_se_psim'L1l actor at judex', that is,"'no oneVVcan'be"a,t"'o'i*ice suitor and judge' is Valso tirries used"... The second rule is 'audi that is, 'hear the other __At times and particularly in countries, the form 'audietur at A al_tera4j'..-pars' is used, meaning very much the santie thing. A corollary has been deducted At 'T «.._from the above two rules and particularly the it "jaudi alterarri partem rule, namely 'qui aiiquid statuerit parte inaudita alteram M actquam licet dixerit, haud acquurn facerit' that is, 'he who shall decide anything without the other side having been heard'§,:h:""r. although he may have said What is not have been what is right' (See Bos,eivell?s"he:"' case (1605) 6 co. Rep.48--b_, ,52_~a) are in :5:jh'e;- H words, as it is now expressed, justice A' not only be done but shou'idi'manifestly" be seen to be done'. Vwfhfenever Van-..e0rderTis' struck down as ;__invali(;1...h:e'ing--~_i'n violation} of principles of natu_..rfial'ji,1st;Vice,"is no final decision of the '»~pr0'Ceedings are left that..'is=dorie vacate the order ~virti1eV_' of its inherent defect,the"-...__p1-oceedings are not term1'nate:if' - "
is 35. Inlltheyliglhtof the aforesaid observations of the flV;~";peX 'and keeping in mind the fact that the State premise, invoking its policy not to fill up vacant through recruitment "until relaxed" as set in""the circular dated 21.10.2009, though had approved the number of posts of non--teaching staff by tflk 124 orders dated 7.9.2006 and 12.09.2006. as well as made Budget aliocation. could not have anulied the selection and appointments by orders dated premise, in my opinion is perverse as""-it had not a Iication to the Commencementxtof ., the~:'r«e'e1'-uitmenti process made much prior to, the saidtpoiicyp.deeisiontandV more so when the GoVerning£CounciI .eo'11siste_d of the appointees of the StateV.s_wh_o"ty:e1te_Vnone othterwthan the Secretaries of its 'regards the other irregularitiesfnoigpieedp by StateV.'anr.iAanimated by the orders""iii1p:§:gneEi." my-'...V¢40i31nion, is not valid justification not toiiifoiiohwsthe principies of audi aiteram partem byS"e2;_tend--inAg_ a"r1otice to the appointees. The " V' '--v.,reas(3'n;-3-swfor Ainvitingeandidates for interview in the ratio the assigning of 75% marks in the quaiifying_e;2;amination and 25% marks in the interview admitted, nevertheiess was subject to A rexplanation from the Selection Committee and on that it ...s.eore too, there was no necessity for the State to have I;*'-''\ embarked upon a hasty decision to cancel___ the appointments by the orders impugned.
36. The proposition of law that no:---- necessary in the event of admitted._adopting:.-'Iof'."u.n:fair_V nu means put forth by the iearned General and supported 0.f_ide(u:'is'io1'1sj, is ° undoubtedly a we11--s~e.ttledpV.iia*.i}'::*-- BIHAR SCHOOL EXAMiNATION BOARIS facts. a,_ vast majority of the exalninees'-~at adopted unfair means in Exains of Bihar School ExaminationVVVSoard~taridltherefore, was there no need to extend an-opportunity the candidates to represent theiripoase. The._V}:\pe><:: Court, having regard to the facts .a:nd_circumstances of the case, more appropriately in ittheh--,light"."_~of'teitamination being vitiated by adopting 'V unfair ineans on a mass scale, held that it would be insist that the Board must hold a detailed enciuiry into the matter and examine each individual J21 126 case to satisfy itself which of the candidates had not adopted unfair means and that a full--fledged_'. enquiry would hold up the functioni1fi£§""'of;~---I:
autonomous bodies as Universitieshand S'Choo:l_~Boards,.a, " "
37. in UNION TERRITORY disclose that Chandigarh ad:n:iI1.iastration'"complained of it unfair and injudiciofu'S~...pmanne'r e--'i.I1v"which select list of candidates for appointrneiits' as"v.fpofiductors was prepared by ihle;VS'e1ection'Boafd-,:.""ex1hjach on an enquixy was found and therefore, cancellation -~.__v'such_Av"'v<lubious selection list was unassailablei on"-the ground of want of hearing to the seleotee "p1'i01'V"I'.O_ViV'ES cancellation and sequentially it was in 1;h_at..th:e»Select list of candidates for appointment to 'c~i\}i}--.VpoVsts3is not and cannot invest an indefeasible right ~V to pavpppoisnted to such post in the absence of any V' .,speie_iuficVVi"ule entitling him for such appointment. W. Q3/-
12?
38. In SATPAL & ORS VS. STATE OF EARYANA AND OTHERS, the Apex Court confirmed the findings of the Supreme Court on admitted facts that 400 to'."600 candidates were called for interview daily places and 85% of marks allocated for i'_Was~:
unreasonable and arbitrary.
39. In IVE.C. MEHTA. one of"the"points5 for consideration was whetherrr._t:heVV bound under Article 32 {or Article 226] to quash an order of th.e:._C}.oV'Vernrnent'ionlthe ground of breachof,natura1_justice'~if such an action will result in the restoration 7an»- earlier order of the Government which was also--..passed in breach of natural justice or '"V:.V7}1:iCV}'1 .,:was.:othemn'se illegal? The answer to the said que's'tion doejsnot advance the case of the respondent - State... ' i recording an opinion that Rule 51 of the J & K 4.0: In INDER PRAHAS GUPTA, the Apex Court M 129
42. In MOHD. SARTAJ AND OTHERS, the appointee admittedly did not possess requisite qualification for appointment and the cancellafien"
noticed, was held did not cause any prejiidicve'_t'te applicant.
43. In ASHOK KUMRJR sO'm<AR*s ca;~:~.e"tbe;jt'heV'a' recruitment process providilngififor ctinditions and the cut--off date cdnsideration whence it was held of requisite educational" and the appellant--_ -l not held the requisite qualificatiojln date Was ineligible for the postiin *questirm: and accordingly, rule of audi alteram » partern wasinapplicable. A"443.,.Vvpll11.A'.i'V-NAGENDRA CHANDRA the Apex Court I10ticed__" ' constables were appointed without a.d\{ertising the posts in the newspapers and through l 'Employment Exchange as required by the Rules and M E30 hence the appointments were, as a consequence illegal and audi aiteram partem did not apply.
45. The allotting of 25 marks for viva by holding interviews lasting for two or _ V' an average for each candidate anti; a_waAr'ding.__grVace marks for candidates as also. high' "marks iVn"V--tvi.\}*a'vo}:e"in'*~up inverse proportion to the of the qualifying examination of fact, which in the cannot by construed as material -_ii*reg'u1aritie'sv..i:fitiating the recruitment, at least as on the orders impugned were pas5sedi'~by None of the reported opinions , adviarice the case of the State in support of the 'Orders ii1i'pu'gned. if However, the observations apply to the it 'g_Vse1e*ction and appointment of 35 staff nurses, in excess " 26 staff nurses and 19 Lab Technicians, one CT Scan M E3E Technician and one Radio Therapy Technician, advertised for recruitment in MMCRI.
47. The observations of the Rajkishore Nanda's case (supra) in the.Vcii*cuinstan.ces_ V' is apposite:
"l 1. It is a settied legai_lproposi.tion:' that"
vacancies cannot be fiiiiejd--i,up "over'vandltabove the number of ,.--vacanxoie-sjfaclvertisedv~.aS/i"the recruitment of the?'cari_di:;iate'sV;in"excess of the notified vacancies _ a denial deprivation of the consti'tutiorial ticle 14 read the_""Constitution", of those persolns eligibility for the post in quelstionv with the statutory rules _.;'subsec1ue,nt' to" the date of notification of 'vacancies. «Filling up the vacancies over the :3 '*o.notiiied::'vacancies is neither permissible not it for the reason, that it amounts to "i:np'roper exercise of power and only in a rare exceptional circumstance and in emergent situation, such a rule can be deviated and such a deviation is permissible only after adopting policy decision based on some M $32 rational", otherwise the exercise would be arbitrary. Filling up of vacancies over notified vacancies amounts to filling up Vacancies and thus, not permissible (Vide State of Bihar V. Secretar_iat"' Successful Exarninees Union .1-i1.9f862_.[1.994}i-..___ sec 126). Prem Singh v.ri~.pHaryap.s;i.lessees.' it [{1996]4 scc 319; Asho'ivt:Kiimar'-gv»." Service Recruitment Boa;s~d...(:{l996]l'SCC 233]; Surinder Singh QV":pState;,'ot"'Punjab {(199718 sec 488 and Ral:h.ij'~RayCourt' of Delhi {(20 635?}. .. A Sta:e"'Ptiiij.ab ---V~ Raghbir Cl'1aI1d_u;S1'ia;fi:é.ia {-(2iO_C)2}*1...,S.C3C 113] this Court eX.ami11e(1.~..-;:11_i=:%"lease"-Wiéere only one post was ad§iertised'w._an.d 'candidate whose name 5 appearecl at Ser'ial"No. 1 in the select list joined post, V"'bnt.««'subsequent1y resigned. The A V' " pCoi;i~rt..rejected the contention that the post can :"'fi.}.1_ed*i'1p offering the appointment to the nextcandidate in the select list obersing as "under: {SCC P. 115. para 4] "4. with the appointment of the fil'S1'. candidate for the only post in respect of which SA 133 the consideration came to be made and select panel prepared, the panel ceased to exist and-_ has outlived its utility and, at any rate, no"
else in the panel can legitimately conte--1'idl'thaLt-- :"
he should have been offered either in the vacancy arising orrlaecogunt of'_ subsequent resignation of the '' p€FS0lVIi\''.. "
appointed from the -panel l."or 'any vacancies arising subsequ'ently_i."
13. In Muku1~l--»~w~_:lV of Assam ((2o09)1£ E{"86:'thisi"¢lourt "dealt with a similar' held that the requisition and for 27 posts, the State -cannOt_V__rr1ore than the number of posts' The select list "got giexhaustetiwwheri ail the 27 posts were filled". candidates below the 2'? __ap:pointed_ candidates have no right to claim to any vacancy in regard to which A se_].eetijon was not held. The "currency of select list had expired as soon as the number of posts advertised were filled up. therefore, appointments beyond the number of posts advertised EM;
134 i would amount to filling up future vacancies" V and the said Course is impermissible in law, _.__ it
48. Suffice it to state,' _that_0"'the'_':dillegalitir" it perpetuated by MMCRI in recrtiitiiigi. what was notified as vacar1c_ie'Sz cannot be siisitainedl and» ' to that extent, recruitrnent in their appointments cannot"'Rhut"'*. :i1i'egal. M1\/[CR1 is directed to "ide'n,tify;"th:e' and issue r1ecessary,. to a week from today" pppp . .
__'A.dditional Advocate General places reliance on the 'decision of the Division Bench of iIi"th.e.«'STATE or KARNATAKA Vs. (3.. ;iI1::S'%ippOI't of the proposition that striking E'1I.'l":',,(_)1'::CieI' so as to restore an order not in accordance with law in exercise of Article 226 of the "'T"_Con"s«titution of India, I am afraid, that decision, more appropriately at Paragraph 34 therein, in the facts and M 135 e circumstances of the case, except as regards excess appointments in MMCRI noticed supra is inapphcialgle. There can be no dispute that the width of disinclination to meddle except when gro"ss-- .:i'i:eji§1sti--ce fatal illegality and the like are p're.s'erit,_1't3.'1_é exercise of jurisdiction uriclei-"._Artic1e 226"_btttv«dQes not,"
abolish the power.
Points 11 and III"'are« ahps§%.re.re'dVteVac«cordingly. The, ]a;paghetheri[.'gauge 11 of the Rules empoixfer isst_ieVV'Vdirection to annul the recruitment' ..-appointments to HIMS and MMVRCI, k_ept.".'openV"'for a decision in an appropriate .0 it procee,ding.,A Poiht"iV is answered accordingly. '.:I_vi'i~.,:t1"lv'v6V----:V\:/"_'VJ':..€W that I have taken Coupled with the the Additionai Chief Secretary of the State, as dir=~ec'ted by the State in its order dated 31.08.2010
--.,fo11ov\ring the report dated 13.09.2010 Annexure-"R7"
UL