Karnataka High Court
Sri Madappa K R S/O Ramappa vs The State Of Karnataka on 21 April, 2011
Author: Anand Byrareddy
Bench: Anand Byrareddy
THE HIGH COURT OF KA.
RNATAKA AT BANGALORE
DATED THIS THE 217 DAY OF APRIL 201). |
BEFORE:
THE HONBLE MR.JUSTICE ANAND BY RAREDDY 7
WRIT PETITION NOS. 12731-12737/0 US-RES) -
MOURT GF RARNATARA MiGh CONIRT OF KARNATAKA HIGH COL
LECTURER IN HISTORY
G WORKING AT SRI VASUDEVARE DD: Py
« COLLEGE,
KAMANDALAGONDI INCH LL WR TALUK
DAVAN VAGERE D STRICT
OUT 48 YEARS
. LECTURER IN ECONOMICS
3 WORKING AT SRI VASUDEVAREDDY PU
3 COLLEGE,
3 2 SRI VASA THARAJA'S 8/O SAKARAPPA
G o>. RAMAN DALAGONDI JAGALUR TALUI
2 . - GAVANAGERE DISTRICT
3. -SRIS RAVIKUMAR NAIK S/O SAMYA NAIK
2 me AGES AROUT 28 VEARS
@ ee LECTURER IN SOCIOLOGY
ee solu. 'WORKING AT SRI VASUDEVARE DDY Pu
eo COLLEGE,
Ko oS . KAMANDALAGONTDI JAGALUR TALUK
. DAVANAGERE DISTRICT
4 SRIKANTHANNA P 8/0 PARAMESHWARAPPA
AGED ABOUT 39 YEARS
LECTURER IN ENGLISH
WORKING AT SRI VASUDEVAREDDY PU
COLLEGE,
KAMANDALAGONDE JAGALUR TALUK
&
i.
a
AQT GOP LAR NATARLA Miah C
DAVANAGERE DUSTRICT
PE SWAMY
SKI RANGAPPA T S/O THI
AGED ABOUT 41 YEARS
: | POLITICAL SCIENCE
at
LECTURER IN KANN: oe
WORKING AT SRI VASU 2EVARELDY PU
COLLEGE,
A ay DALAGONTE JAR GALUR TALL
AGERE DISTRICT
7 Se ZENIVAS ARELDY 1 5 : a4 ne Oe
AGE ABOUT 2 14 YEARE .
SECOND DIVISION ASSISTANT
WORRING AT SRI VASU DEVARE DDY PU
COLLEGE, ms
NOALAGOSD DE JAG SITS CALE.
tGOERE DISTRICT
DAVAR
ee PRTTTIONERS
{BY SRI CS MADHU & DL LATHA, ADVOCATES)
PRARINATAICA MPiGh COURT OF RARBLATAR HIGH CULEET OF KARMATAICA PHLC
foe
oF KARNATAKA
PRINCIPAL SECRETARY I
_ DEPARTMENT OF EDUCATION
Ms BUIDLING, BANGALORE 01
2 THE DIREC TOR
THE DEPA 3.8)
EDUCATION
SAMPIGE ROAD, MALLE SHWARKAM
&
AIA PGR COURT OF RKARBUATAIA MESH COURT OF CARNATAKA KHEH COURT OF RARMATAKA HIGH COURT OF KARNATAKA HIGH COM
THE DEPUTY DIRECTOR,
THE DE: ENT OF PRE t UNIVERSITY
BDUCATEON
DAVAHAGERE DISTRICT DAVANAGERE
4 THE SECRETARY
A BA SC/ST ED pUCATION : SUCIETY®
JAGALUR TOWN JAGALUR TALUK
DAVANAGERE DISTRICT...
ge
THE PRINCIPAL
SEI VAS FARE DDY FU COLLEC E,
KAMANDALAGONDI JAG ALR TALUE
DAVANAGE RE DISTRICT ... RESPONDENTS
(EY SMTVAE VA ATH ADINA TH RARDE HIGH COURT GOVERNMENT PLEADER POR RESPONDENTS . 4 TO 3}. ddd KIT PRITMONS ARE FILED UNDER THESE.
ARTICLES 228 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO RECKON & COUNT THE PAST SERVICE RENDERED BY HE s PETEIOAERS FR FROM THE DATE OF THEIR INITIAL THE DATE OF APPROVAL OF t WITH AID RESPECTIVELY FOR "PURE SBE OF FOEATION OF PAY SCALE, _ SENIORITY, INCREMENTS INCLUDING RA, PENSIONARY BENEFITS & OTHER CONSEQUENTIAL SERVICE GENEPITS.
4. SIGH © prs rT 4 F KARNA ct pet COMIRT € % RARNATARA MiG ig Sat gS o spa wie ib oe we ae 'a ee <a ra Fags Bosc 'dna, Vnetitien ran: by . the Devartment head approved their ay
- from the dete of their initial appointment but £ slater date arwd accordin RIT PETITIONS COMING Fc HEARING THIS DAY, THE COURT MADE. ent Pleader is. directed. to take netics or writ petitions coming. om for @ ig taken up for fined diegesal, heaving regard tw the facts and circummtances.
3. Tt @ the case of the petitioners that they ere e 5 employees of See, hs ching and nor-teaching staff « ne 45 gril S& respondents. The 'tiouleare of dates of their petitioners Neve flrrished ga:
\ Bppointments in the body of the petition. It is stated that Soirvuments mot SEE denied the fimation of pay ati a3 irom ine cele of thew isitial appointment uote the date of & apprevel. itis with the Lenited prayer thet the peCtioners pe r 5 OP MARMATAKA HIGH COM, Tene HM OODURT OF KARMA MiG oh, A a Negi RARMATAR Heart WA Ai DAR ISAT ABS Pobtei CaM YT 0g According ys | 'the _- petitions etarui allowed.
--_ then Spelt . including 'Time Bours Solis pay ought to be fived from the date of their eppointnent & igrant-rraxl ars] not be restricted from the dare: ef a approval of their appointment, these petition 1B are 3 fled,
4. This prayer o hee consistently enit-k ines _notwithetanding, that the approval o of the ap; pointmert ia mace at a later dete. ig the view y telees ety. 88 pes the several decisions which are Po to W. to the: patina at Anmexux ~reapons ants are clirected i reckon arc count the past servicas revidered: by the petitioners fom the date of their iiiitial appointment upto the date of approval of t, with al, rewpectvely, for the purposes of ation of pay soalee, seniority, ineremerite winery benevtite co omit, wg, ES te, Be Log top et ctie, od a boku & ee hE Bo wo by em, aii all olner coreequeritial beneliis lowing teerefrom. The respondents shell comply with this order within a a