Karnataka High Court
Smt S Lalitha vs The Karnataka Public Service ... on 11 January, 2011
Bench: K.L.Manjunath, H.G.Ramesh
EN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 11*" em OF JANUARY,
PRESENT
THE HUMBLE MRJUSTECE
AND ~
THE MOWBLE MR. JUSTICE !~7'¥.A_§G'§vRR1\.4_VES'H
W. P. NO.2'2.6§3-~5/2OA10'_ '. T'
w. R. NOSI9123/2010,i"9124\f'20:i;Q .9559~9571/2010
IN WP E\30.22635 or 2{1iTG':
BETWEEN
1 SMT sT
w/0 S'RAI55SURZ:ESH PUTLEKAR
AGED 44 Y"E}R~R'S., R
WO'RVE<'I£\iG' As -.SUVP'E_RV1"SOR,
SULUGODU GR;xmRT'RANcHAYATH
HQSANAQSARA "FALUK,
V_*"*§>i~fihfv€QGA ms%riR1<:T PETITIONER
(E34; S:fi"v:.4:'¥\EI'T'fI?x--§F§JA?\|DA V NAYAK, ADV, )
AND
1 'R-,xRNRTRKA PUBLIC SERVICE COMMISSION
L}'QYiDGA SOUDHA, BANGALORE
~ ?--..REP!. BY ITS SECRETARY
RT THE STATE OF KRRNATRKR
REPRESENTED BY ITS SECRETARY
TO THE DEPARTMENT OF LIBRARY AND
EDUCATION, EV3.S.8iJIL9ING,
BANGALORE«56GD{}1
RESPQNDENTS
(By Sari : REUBEN JACQS FOR R1;
S."
SMTREVATHY ADINATH NARADE, MCGP FOR R~2 )
WP. 22535/18 IS FILED UNCDER ARTICLE 8»:
227 OF THE CONSTITUTION OF INDIA E3RAYINC§"T.(:}«._-?"--_
CALL FOR RECORDS AND QUASH THE ID:-*§~F?L}G__¥_'~3ED"~..
ORDER DTD 8.3.18 PASSED BY "MESHO}\:ISI£-----I
KARNATAKA ADMINISTRATIVE TRI.E%iJ_:r\£;§\'L..V:' , EN"
APPLICATION NO. 2537709 \/'ID'E»----ANEX-_A""A§\,ID-.3?7O'~..
ALLOW THE ARRLICATION NO.'=__2S3.7/fiO9'A,A.S"--.P'RA3{E{}f
FOR.
IN WP NO. 9123 OF 2010; A
BETWEEN
1 MR SURYAE'éARAYAIt\_E;i'« I *_F)V:"KV:«:1IWIL:AVR:" A _
23/0 I M PAVTTAR,_AGE.V$vABOUT 38j_YRS
OCCUPATION:LI;BRf\'E{IAI\I"«..,"_--.._V A 'A A
HIRE _PO_ST_ «{3I§\3,FE¥\J DRAGAD
TALuK=R,'ON
DISTRICZT'{~3:1\,DAG'--A._ I
582114 I'A" '-"»*
' PETITIONER
(S3;'33rI:fV'C,_M.NASASUSHAN, ADV. FOR SR1. GOUTAM
'&.R'A:3ES\A:AR.I.'FOR PETITIONER )
I KAI???-MITAKA STATE PUBLIC SERVICE
COMMISSION
-A I UDYOGA SOUDHA
"_ WSANSALORE
I REP BY ITS SECRETARY
T STATE OF KARNATAKA
REP. BY ITS SECRETARY
DEW". OF LIBRARY
EDUCATION DEPT
¥'~'1.S. EUILDING
BANGALORE-1
-§..A§
NAVEEN mu.
5/<3 LATE NANJE GOWDA L
AGE: 30 YEARS
R/O !\EO.2, 2*" CROSS,
MUNESHWARA amcx
PALACE GUTTAHALLE
B/i\NGALORE-5600G3
SHEKAPPA BAGARI
5/0 BASAPPA BAGAR1
AGED ABOUT 39 YEARS,
R/O l\EO.277/9, 20*"
MARENAHALLI MAIN ROAD
VIJAYANAGAR -
BANGALoRE«55<3040. A
RAJESH T<.+\/.,
S/O :<.vA§2.Aa_AR._A3Lg
AGED AE§Ol}T'__.41'YE'.?~'RS_4_
RZVC" E<'Afii5;fxB!>:'§,$}ii.;:L;1$;{3E &T5OsT
GUBB1 TAL:;}A:<,TATuAAM;<L:LRADIST.
SID::Az>P,A"E<,,"Y "
Ts,/0 GUR_USEi;>D}\P§>A K
~f;AGED ABO"UT____3_7 YEARS
T ' A/A53 SANJEEVARAYANAKOTE AT MINCHERI POST
..BE_LLA'RY"TALUK»583 102
A RAYNAIKAR
5/0 ~ SLEMAPPA
AG¥£tD ABOUT 33 YEARS
HO.SAHf-\L..L..I 8; POST
" ' '=..QADAG TALUK & DIST W582 205
L 'T~4AL:_APPA GUDLANUR
S/O SIDDAPPA
AGED ABOUT 35 YEARS
R/CI UTTANGE POST
HGOVENAHADAGALI TALUK
BELLARY DIST.
<91,»-
12
9 AMBIKA KUMBAR
D/O B.S.KUMBAR
AGED ABOUT 26 YEARS
R/O JIGAJEVANI
IND? TALUK
BIJAPUR DIST.
10 RA3A1_As<sHMI H.T.,
D/O THIMMAPPA H
AGED ABOUT 45 YEARS '
SANNACHURAINA GALLI
KOTE TIPTUR * A
TUMKUR DIST.
1 1 NAGALING PATTAR
AGED ABOUT 27.YEAR'S : _
R/O DESHNUR VILLf_-\GE~--..&
BAILAHONGALA TALOK x. _ *
BELGAU:M«'D_I"_ST,;;_ € A
VANKEEERAPPA' _
S/O HAYALfl.PP£A~.,_HA'DI|VE--..._ NI'
AGED ABOUT 37 "{_EAR:§»..G-7'
R,/O No.2-129, WARD 26
G DIVAE.,C~}UDDA RAN£3,lAiWPET POST
VSE=~lO'RAPEfjR_TALUK
Gi;|LB.AR.(§A.'D;S7"F.
M'; HE M_ALATH A
1 W/O""E3.$~'RIl\i"IVAS
AGED ABOUT 38 YEARS
H ' :--.RjGA..CHE}'RCH EXTENSION
'A?5c1AOss, POLICE BAR LANE ROAD
cr~grrRADuRGA
RAMALAMMA
' " D/G NAXGENDRAPPA
AGED A300? 45 YEARS
R/Q HIGEGUNTANUR
CHITRADURGA TALUK 8: DIST.
'A.
15
16
17
18
§._>§
SAVITHA IVLN.
O/O MALLEGOWDA
AGED ABOUT 30 YEARS
R/O ASHRAM ROM)
MALLADIHALLI & POST
HOLALKERE TALUK
CHITRADURGA DIST.
SHOBHA (3
13/0 GANAPATHYAPPA.
AGED ABOUT 38 YEARS-._
COLLEGE OF FORESTRXIKA
BANAVASIROAD =
S1RSI~581 401%
GOPAL/-\ S.T. -. A i v
C/O MUNIA3HAM:A'P'PA"« "
S/O ANm";éx,9r§PA . "
I3HATHY'v.A_iV3lf|_V£A E1-£JIA_L;'DIN--.€5 V .
OLO" FOLOKBVU I3{«;?é":$(§'IIL:L"E§'§_OAI5VVVVV' 'V
KALKE P. E' NASWA-O1 POST
aAN_G.A_LO R E O4
_SHAM'BffiUw|O.VI.N(3'APP?5\ TAMBRAHALLI
s/O SHAi*d.KARA£?PA T
é 'MAsmpANAGu'OI PO
A HQSPE"¥7_TALUi<
O O'BEL_£fAR¥V_DIST-S83 221
i9_O%
ii)/O "IS SURAKOD
S£}N2T§i}IE:§A SURAKOD
C/CD SR GAVALI GOOGII-(ATTI ONI
A O' HAVERLS81 110
RESPONDENTS
"(By Sri : REUBEN JACOB FOR R1,:
' SMT.REVATHY AEDENATH NARADE, HCGP FOR R-2;. SRLBOFI'-\PE GQWDA HER IMPLEAQING APPLICANT IN IA 2/10 & M1SC.W.«iI»625/10 & MISC.W.5033;'10; SRI.VI3AYAKU¥V1AR A WXTIL FOR R17--21; %« SRI.H.R.CHANDAN GOWDAR FOR R22 8: 23 IN F'-'IISC.W.5387/1(3) WP 9I23/I0 IS FILED UNDER ARTICLESV252E._V& 227 OF THE CONSTITUTION OF INDIA RRAYING CALL FOR THE RECORDS & SET ASIDE DT.8.3.I0, PASSED BY THE HONHBLE I<4,ARI\IATAI<AC'T ADMINISTRATIVE TR1BUNAL,M BAN'{3'LO:RE""w. -III APPLICATION RD2985/I0 AS :PER"';i'..N§\!«~A' .&"'f_«L_t'_'OWV"« THE ARRLICATDN A.i\JO.298S/1G, ASTIFTTR/i\YE'D."FG¥{--._fii§S_:
THE INTEREST OF JUTICE. % IN WP No 9124 DE 2010 BETWEEN I MR SOMANATH I3'CIIII\;Ci%RIA AGED 34 YEARS S/LIES"E.E_CH--:.:NCHAL_IC ' DCC L£B.F?..ARI"IAN_ C/O Av E "ETTAR, AGASAR ONI, VEERfi'~.PUR.V_RQA.D;%j'UEI'i_1 DIST DHAR«--WA.D , ' I ;S8DO2i«u"' ' SSSSS RETITIDNER 'R.I(RyIS;-IEg%'R.AC;AEuSHAN, ADV. FOR SRI. GOUTAM & RA3'EVSW'Af_?.,_uFQ'R""PETITEONER ) ' AND:
1 KARNATAKA STATE PUBLIC SERVICE ICOMMISS}iON UDYOGA SOUDHA BANGALORE-S6000).
REP BY ITS SECRETARY 2 STATE OF KARNATAKA DEPT. QF LIBRARY, EDUCATIQN DEPT. MESIBUILBINGI 8;'3'\f\3C3ALORE-3. %>'"
3 VENKATAREDDY M SHEKHANKOTE VILLAGE CHELUR RC}.
BAGE¥>ALLI TALUK CHICKKABALLAPUR DIST~563 124 4 KUMAR K.P. C/O SIDDEGOWDA KS ¥\lO.136, F STREET, 3"' BLOCK NAGARA BHAVI, 2"" STAGE BANG,»'i\LORE-560 0722 V S PATEL BASANAGOUDA' S/O SHANMUKHAPPAG'Q U~QA P.AT.IE'_--._ *_: "
HUNASAG1 SHORAPUR "rA.L,uK % ' GULBARGA DIST' 583215' 6 LOKESHA IVE.B., ' E\:viAF2U'+"<*vV\:?ILLf§C5E4 N%AR;i\sANi;ifiRA'POST' % % VIA uSOLUR_ M-AG"AD I'=T'ALUK RAMVA!§lAGAF?._AAAD"IS.T --- 562 127 7 ,«}jQ"I\51AE\J3UNVA'T!%fVVR
- é S/.0 R/:\:v;AN31':\a;a\PPA .,VjQNN'AVH'A_LLI VILLAGE RE%*L>.DJ~:s5»;;:x%:;L1P.o., ; '%%.%'DEv'A:;x;AsHALL1 TALUK a;¢.N<5ALoRE RURAL ms?
.0 RESPONDENTS '«fV'%~(%%B'Ty%'~:~3rc : REUBEN 3A<:o5 FOR R1; _ .'5I.RI','\?.APPI REDDY FOR IMPLEADING Re$pondent~3 EN ' MZSC.W.5386/3.0;
' "M/S.SRI.R!3x.NGA ASSTS FOR IMPLEADENG R~S IN * MESC.W.5386/19;
SRI.C.fVi. KEESHAVA f\"Ei.JR"§"HY FOR IMPLEASING R-6 IN I'/%ISC.W.S386/10;
M/S R.B.fi\NI\EAPPANAW/AR ASSTS. FOR R5,? IN MISC.W.5386/1%;
SMT.RE\fATHY ADINATH NARADE, HCGP FOR Rwl) WP 9124/10 FILED UNDER ARITICLES 226 & 2227' OF THE CONSTITUTION OF INDIA PRAYENG TO ; SET ASIDE THE ORDER 8.3.2010 PASSED BYALSVSTHE HOIVBLE KARNATAKA ADMINISTRATIVE TR}--8'U_§\§~A'L, BANGALORE IN APPLICATION M02985/201a~~.A.SL_.fRER"
ANNE><uRE»A AND ALLOW THE AP'_P.hICA"T'§'ON"""' A.I\EO.2986/2810 AS PRAYEED FOR. IN WP NO 9569-9571 OF 2010 A BETWEEN 1 YOGENDRA NAIK L S/O DV..LA>(MAN'N:A'IK AGED 36 YEARS V' R/A E\iO.309, 3 CROSS-I CSILAYOUT _"'a?J _<(a VIVEi<ANANDANA.G~ARj- _ A "
TuMRuRgRSTSA
2 MLm;SHAr~.aA'RPSASMAANNAYARRA AGED4.26..vEAR's A R/Q C/GA-BAATHEMMA BLDNG ELOOR' ROAD KA'L.}(i':'RE, HORAMAVE} POST A " "¥3A1\f(3.A'LORE 43 3 A A "TRI_\{Ei'€U7S N 9/0 SANNAMADAIAH "*.A(3=ED*23 YEARS R;A'iA:o.635 = =»_NIL"'ASC3GE VILLAGE AND POST
- NARASIRURA TQ MYSORE ms?
PETITEONERS (By Sri : KALYAN R, AQV. FOR PETITEQNERS ) ANS :
1 STATE OF KARNATAKA mm DEPT OF EDUCATION R/BY ITS PRENCIPAL SECTY M S BLDNG, AMBEDKAR VEEQHE 8ANC3ALORE 560031 KARNATAKA PUBLIC SERVICE COMMISE-'§MIO'§'€',j',:--,:.1 PARK HOUSE ROAD U .
BANGALORE 560001 MAOHAWARAJ BEEMASEN=..,UM_-ARJI3_ ' * S/O BHEEMSEN UMARJI E " * AGED ABOUT 30 YEARSA._% .. A = _ R/AT NEAR DCC BAM<,"M'UOOEBIHA+L,'.:
BIJAPURfi\--S8623__~2 ' MAMATHA SK; _ A W/O SURESH ma. A « AG EO , 33 E;/AT NC:»..398, 3R.'?"W_'ARD, NARASIMH'Z%$ET,'C,IflENTAMAN1% 563 125 MAN)U!\1A"é"H P?3.'€:\.fl"..'E' % , S/O CHANDRAS-HEKARAIAH EVLB.
~a,A<3EO ABOUT 43 YEARS U p*.7'NO'L18O7 7"' CROSS, SUSASH NAGAR, ,N:ANOvA~571401 Sr~:'ksi::ASA}U%Ai.ABA:U O/O _S;gA'OASE:1vA I\£O-LI{3/90 AOEO ABOUT 37 YEARS HUDCO COLONY, JALANAGAR " '*-._BAc3ALi<OT ROAO, SUAPUR 'A RITESH S/O NOT KNOWN, AGES ABOUT 33 YEARSS R/AT NO.336, SUNDER SMRUTI GANESH NAGAR NEAR 9 8: T COLONY, OLD JE-WARE} ROAS, GULBARGA.
RESPONDENTS 5% (By Sri :RuBEN JACOB FOR R~2;
SRLVIONESHWAR s.sI-IAsTRI FOR RROROSED R-3 &R4 IN MISC w.53D1/Io;
sRI.R.NAOABOsNAN FOR PROPOSED R5 IN I * MISC.W.5301/10;
sRI.I.D.I<AsHINATH, FOR PROPOSED R~5 I'E_*x,i§'_ "'R~ ,j'l._::
MISC.W.5301/10;
SRI.B.B,¥3AJEE\1TRI FOR PROPOSEEDRE ' MISC.W'.5301/10;
sRI.:aAvID HUSSAIN FOR PROPOISEDR7 IN _ MISC.W.5301;
sMT.REvATHI AOINATH NARABE, HCC-_3P FOR W.P.9569«9571./.;O FILED ALINDER ARTICLES 226 & 22..7'j:OF T}*£E'~--.._CTO'NSTITUTION OF INDIA PRAYING TO --QuA'sFI9THE_FI--I$2IvRD{3NED ORDER DTO 8.3.2010. PAS-S~Ef? "B'Y_ M KARNATAKA ADMINIsTRATIax.EjF TR:IBt{}N.fi5.l;-. 'IN; APRLICATIONS NO. 2333/09?-"*I3IS5*R_ AE\3£_)' ' «3.5m5.II/09 AND OTHER CONE\3ECTEE}'?,i'3§ATTEf?.4S'«R.5SC) FAR AS THE PETITIONERS ARE CQNCERNEELAS 'PER ANNEX~A TO THE WP AND TO ALOW _ THE ---I.".0«Pl3?_L'IC'ATIOE\3S FILED BY THE PETITIOE\3E<--§§Sv.BEFORETTHE RAT IN ARFLICATION NO. 2333;'09%, 355-!) AND 3551/09. TEH:ESj E.__ PETITIONS COMING ON FOR '..PVllILE'LIM:'i~!$£.A§?..§'_ _}§»~iEAR}NG THIS DAY, MANIONATF: 3, MADE Tv_}~.E1E:':I:'f'r.TJ:iLLOWIN€5:
. _ .» ORDER V' " Hvéard the Eeamed CQURSEE for aEE the parties. "A2. The facts Eeaémg 330 this case are a3 '"E9IereIII1cfE:': {fig The Karnataka Public Service Commission issued a notification on 2.11.200? inviting application.__for recruitment to 155 posts of Library Assistants]':'=Iin_a'lil. 1959 applicants apoiiecf for the said Admission tickets were issued'ilto""16:-i6 The written examination was coi*i_ci'L.-.r.:teci o.ns'20'"' 2008. The results of the""wVVi*'iltten v(i_"){.v_c':]'VF'i'"i'i-v:;lé:"ié3V.'t'V'i;:C)Vi1HV was announced in the iTit(.3"f}_tl'l On 25.4.2009 the list of "'i'n.eEigi--.b'le candidates and the wads ;_:iabVl'i'sheo: and the date of interview '--W£:3SV'a'3'Sd:l3»iii'b--l.isi%Eéd as 30.4.2009 and also it was notifiedl i.nV't.hei._of.fi.cial website. The interviews wereilhveiid betweevn'__{i.:5.2009 and 8.5.2009 and also on »:;2'.»5,2d_VOi9;«..:""'vSome of the ineligible candidates a'p.o'roache--i3~r_ the Karnataka Administrative Tribune! in T_Appl"ic.ationV4No.2OS5/09 and connected matters on the A i~:li"glAroLrncE that KPSC had wrongly held them as ineligible ' candidates. The Tribunal allowed the said application on 29.5.2089 and held that they are entitled for interview and that they were found to be eligibie.
Relying upon the order of the i<.A.T. these petitioners 53?' approached the KPSC by giving a representation to consider their case. The same was not considered since the same was not cohsidered,reIying upo--nf"--«tTt':e /' Judgment of the order of the KAT appiication No.205S/2009, theses.appaicafitsiiiaimsi agproacheci the K.A.T. stating tdhattthey e3iiVg4'i'bEe"~.VVL candidates and the iist ahnoitmieed bad in iaw and they redt:és~t.ed direet the KPSC to conduct an Vihterv'iVeyi2 select them aiehg with "'xTi1--ei:appiicatiohs fiied by rejected by the Tribunal on the dr-QdLindr and iatches by its order in .....
aggrieved by the order passed on 8.3i"§'20iQ.""i'n appiication i\io.2983/09 and ether "Vi"i"V.'ir.:c0ii.ri.'eet'ed matters, the present Writ Petitions are
- tfiieidfli 4; The main contention of the ieamed ceunsei for the petitioners in these matters is that the Tribune! has committed a serious error in rejecting their appficatiens. According to them, when a rehef has been granted by the Tribunal to the eepficanTt"e_in Apeiicetion i\lo.ZDS5/89 the Triburiai passed an oreer directing the KPSC to CO.Fi.§ij<13§:r:.A.a'ffi'4_the7 eiigibfe candidates for intervieweA'ent34e'A:ji' ieseeh"--an».'o.r5er had been passed, the peti'tiQnersi.jN0uide.'a'i'ise__se<j;urVe the éntervéew cards and th'ei.rJ n'1er}its they wouid have been seleere'd.,tiA-s e{_i'é§'ji"t;E'ertjahdidates. They further contend'-that is".n:o_'ci'eEa.§7a'.nd iatches in approachirig jtvh_e5fF.rib'trnaI' pr --..§ra1f.'Va'epVr'eVaching the KPSC by thekap;3iica"r'rt'S-ah" 'ground that the Tribunaf has Comn=...i_Vtted'._a*._seri"ous error in rejecting the
-'"~.__ap;j:%ijE}:at_iAes1s onA"'the...r~round of deiay and latches, they V'--i.L_'rer:;Tuess'te_tiicourt ta examine the matter and cc5'n_siitier.t'h'eir case as they are found to be eligibie '-..cent;ficiia_tes.
Per contra, Learned ceunset fer the respondents centerids that the Tritmnai has rightiy rejected the eepfication ef the petitioners since they Q' €\:'ojw{'{ were feawmseaters. According to them they tfid hot /' 2 7*' approach the KFSC or the KAT immediately after notifying the iist: and they approached the KPSQ by giving a representation based on the order Appiication No.2os5/09 dt.29.S.2009. ifeyi':iV £iiei';i%--ia interviews were cornpieteé in ai-i"'r'es§3er_7..tAs._:. j'i"E1eret'o're"i',~.iA . » V. «~11 -W 7 _' Lin. 5 Q' ' {.9 La {at k .
they contend they were fieeht-seaters an.ci_--v_itri»e\_:
waiting for an opportunity,"'wTh'en 16".a_;::vpii.ca'ntsVVVvirere successfui in gettingen o_rti'eri':i":r0.rii..Athe 'Hi<AJT as an after thoughtthey appiicatioris. / Therefore theeiiré:;jtvi»ireq.i}--esr_.::Co'uvrt»»5to dismiss the appiica.i;io*ns.ivie" it
6. r3ia.y ii1.gVVVhe'ar_d counsel for the parties, the oniV_*»,z{;;:c_;jint% to""be ..... Considered by US in these Writ 'Pe't'itiQns'*iis'-.iéiihether the Tribune! has committed an error whi.C'h'i._r.equires our interference under Articie 22?' '*._oi° th€"C:CihStitUtiOn of India.
The scooe of the review under articie 221? of the Constitution is very very iimiteé. in this background we have to examine the order passed by the Karnataka Acirninistrative Tribune}. m,s:fi,/ "rs 8' It is not in dispute that after conducting the interview, iist of eiigible as we?! as list of ineligible candidates were published by the KPSC on 25.4i';iZ?:C~Q'@.,_' It is aiso not in dispute eut of candidates, 16 candidates approached' Application i\lo.2055/O9 and those be allowed on 29.5.2009. Ti'iveV:"'i'eliet i'i'--a.s'be'iSii'cirarited V to them. Before the':'e.rder'i"i';_;'Vi in'VV)€\p'plication i\io.20SS/O9 personal .-wier'e';l__c-ompieted on t.h£rteaftevrVVVthe petitioners thought of givinAg__a' to the KPSC to consider theirgcase 4t3a»sed'1on' the Judgment passed by the iEn:A:p'*plication i\io.205S/O9. The Administrative lTr_ib'u_nAa'i'7eo_ns;id'ering the background of the case V . having to be conciusion that these petitioners frvent-seaters and approached the court later, haisrejected the case of the petitioners on the ground deiay and latches and on the ground that interviews were cerhpieted by 12.5.2085. This court cannot interfere with such orders considering the limited 7' / {V pewers of revision by thig Court. In-"'----._the circumstarzcas, we do not see any merits;:...._ib» petitions.
9. Aczctordingiy, these petét;E'onS'.'_A_a"r:e ' E 3é;§§'§§E Ak