Karnataka High Court
T S Mohankumar vs State Of Karnataka on 29 August, 2011
Author: Anand Byrareddy
Bench: Anand Byrareddy
DERN NEGEE R OANALAA AMGh COURT OF KARNATAKA HIGH COURT OF KARNATANA HIGH COURT: De ee a ad Baie kU et, Wl BG a "uaa Nh ae a oe ae *
de ho Sha te * Bex, sore S60 O01 TENN MEER SERENE PURGE PUI E WP RAKNATARA MIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COU S/o inte Theriviaialt Worl as Second Divieio Assmtant, office of the (ty Mauvicrpal Cours) Magadi Town Eamar 7 % : id Aasooia' 8, i. State of Karnatel 7 Departrnent of Jrban MS Building Le B R Amibedtiar Vi ee apres ented k ber its Secretary.
2. This Comm : missioner
4. The Commissioner Ciy Municipal Counc Channepatne vay Nagel FO runt Maat aad BM, (10. Shri Pasaverstu Major OS UAT APART TILEEE WR WE MLA EAE, MSU LA GP RAR MOIS TPB WP RARMALAIKA FHGM GUURT OF KARNATAKA HIGH COURT Sa mm District.
The Chie! Officer 'Four Municipal Council Magadi Town Ramanagera LC " 2 x atrot.
6. Shot S L Vervesteah Avsmtant, = Deputy Corm:iseioner Ramaernegara Distriot.
%. Shiri Kantheaj S/o > not known as the netitie Working sa Secoicd, Division 'Ansistent Ofice of the £ Deputy Commissioner Shri Rarhaiah Major .
- S/o net kyowri te the gatitioner Working as Second Division Assistant Ofc of the Dept aly Corie. ire Renuangers Distr evict
9. _ Shri BK Nagabbushan 2 > not known to the petitioner 7 Working as Second Demsion Assistant CHSee of the Deputy Comune:
Rau nangera Diatrict.
S/o not known to the petitioner Working as Second Division Ase@ tant Olice of the D Deputy Commissioner Berar TAre Phetrict.
WA Fe RE ESET ARIE TUOMAS AA PALO, PREY Lak PWS RKP LANG Pir UGK UF RANRMATAICA NIGH COURT OF KARMATAKA HIGH COL il, "Tre Chcecter Whirvcios! Acministration Bargaiore.
oat (By Sh D Deviprasad Saethy for M/S Jeyamumaer 5 Patil Associates, ~ Advocate for resp ante 6- 10, Shri Raghaversire G Geyatheri ~ High Court Government Paader. Fer reapondernts 1 to 3, ari AV Gangadhara ;
M/s AQVA ! Ea «> reanonedant) These writ petitions" Sled Pere adder Atticles 226 are #2? of the Coratitutien of dia preymg to quagh the iy impugned Olicie! Memorerviuc dated 29.06.2011 passed by the third reagondent at Annexure M under the facts and circlimstances of thee came. These writ. pet ie snstorhing on for orders thie day, the Court mae ie the following:
™ Ths application in Miseellancous Writ 6625/2011 2 ia Sled for 'vacating. the order of stay granted by the 'Court.
Z. Sines, @8Y ofceré OaSee ul ins saic "application would rereter the petition Heelf infructucus, it @ more aporoeprete taat tue petition @ acdcresee on & ZO beh, . sosseck ond gpon mt ate Z os saubivae 2 ad eg egy ee beste merits havirg regard to the facts and cirournstanoss. ad Mitr WWE UP RORMALAR OD PiMoM LUKE OF RARNATARA HiGiM COURT OF KARNATAKA HIGH COURT SASL PSE BOAR ETRE SSE IS, PIR ie ak BA aR, ee a Te S The pelitioners claim to be Municipal emmloyees of Ramanagar Dmtrict working as" Se cond Division Assistants on promotional posta... The: third - resporsient by an Olfenal Memoresikhisn 'dated, 29.00.2011 i@ sala ts lees withdraien the promotions gren te the petitioners trent the p post af Second Division Asemtantsa. © @ tist which, ig .t . oe rlevarioe of the petitioners before this Couzt.-
4. Ane petitioners were appotated on ecveral dates as detalied in the petition, as Group "D" employees by the thie regponcent, mi 199S, 2603 erud onwards.
Respunder exits G& to 10 ere Group 'C' employees of the . Depa: rimert eit of 8 erimulture. According to the petitioners, the ; 'Deputy - Commiaeioner vide Mermorarcdum deted .. 98.08.2002 had re-deployed the aforesaid respondents . € wo the. office of the thind rescoemdent ae ageiret the vacant poste of the second Diver Aesitiant. Tne Ee naettcttin pea -- foe on ol « rr: rr 6 ee Perr sy tresporidert heci meued a clmuar dated 15.07 2007 PO see 5 -- a? -- é var an é ce Revere La arCrer are: Gireer ae parimenia "3S EEE depute tion from Sericuitire "aR or dee 7 the sgecond a 'departinent. 'it is gureumnt 'that the fret 'duty et the Tewn Mouricinal A GRRE WP OKA LANS, Might UUM Ub MARNGLAA MIGM COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH Cou Town Municipal! Administration ard also directed e-
cancellahen of the waid orders. The frul gradation ist at the Group 'D" employees was prepared the . Department urcer notif petitioners were chosen in the. eae Het and were Ga the bbe of servority-cum-noerit, the. shied eapondent vide official wrantum dated L6 10. 2010 promoted ale the petiioners to. the: oid 'Division Assistants, at of 3 the firet and fous ssh 3 pe ice i place of sixth and ninth wand seonid , third and Hith petitioners hin and tenth were working on in place at seventa,. | saporment had directed responsients 6 to 10 be redeployed t theo ns to the order of promaction are jourth toners hac reported ior S012.2010. Reavorsiente 6 to 10 who were working in the office of the third respondent had approached tos trod respondent eggrews: by 'the order dated OURT C ¥ oe Es JP FARINA LAO SUSE LL E G5 RUA ALARA Piel GUE Ur RAMNALARA Pillar CUUKT OF RANNATAKA MMM COURT OF KARNATAKA HIG 18.10.2010 rune end had submitted a represeritation. Tie thet resporcient by hue order dated 45.01.26 il had withheld the promotion of the petitioners until. further rdere. The third respondent by a comm: Fi ore ier dated g 20.01.2011 hes veceted the or nder dated 6. 1.201 1 and iy hes directed the petitioners to per sport tne duty on the somotcnal poets ursuunt. te which, the Brat am P ty igurth pettionsrs have. seported. ior aay. Siilarty, Se00S . third and rift petitioners b ave reported for duty on 05 02,' 201 a The, thirds ne sadent eal eoughit certaxi pe frou: the see ond reapondent regarding cancellatior! of the prom ston 1 effected to 3 the petitiormre ard algo de reaerds the redepleyment of reapordents © "we. 10. The 'becond respondent by a reply dated 26.6.2011 'directed the thivl reepormdent to take a ie ; decision at his s level, The third reapondent by an Official : ; Memorandum datei 29.06.2011 again withdrew the ordera in favour of the petitioners and d reapondernia 6 to 10 to cormtirme at the Coty Municipal Council, Charrmepetna. 1 is thie which a a 2 an Sece wme FE cess 'a setting, tee Ufrgier chmllenge im the preset petri. L S fot i é meu OURT OF KARNATAKA HIGH ¢ C PE SWS WE PAIN TUM PT het WE A MOA Piliehh CURE Ok MARMNATARA HIGH COURT OF KARNATAKA HIGH a =. Tris Court having been prime lacie seatiefed by ine submissions of the iserred. comme! vier ie petitioners ag to their case for an interio orde er, had atte ari inter order of stay as on 19.07.2011 perties thereafter having . _Settered appear ance, respondents 6 tp LO hewe filed stutement a obj rechonme to % t they were nites de pu uled te the & ae aid i poate contend but or: the other hand, they th ad been confirmed i a tne posts by the euthori fitiee a8 early ae in tHe 5 year 1991 aryl thus, they were * temeferred, to. Channapatna CMC, Zz Cd i TMC. and Nelanuangals THC, respectively, and thad the vontentions that they are work depute tian is - keorrest anc Daselese. The thord re- (1) te the wert patition 'without am approval from the State . Gevermment nor with the permission from the Getariment «zl there i neo resehstion by the "departmental premetional committes and there ia no "notification meved by the State Goverrmnment to that elect. [It is by virtue of the order at Anrewure - BE that ae pyeyareet avevten Sh fre 48% seem Te ewe g ee ee ee respormients 6 to 10 ere left in @ estate of ardmeted OURT on, ba _the potitioners at the ist wae WT A REE BL ARMA RAR, PHT GUE r UP KARDLALAKA PHGM COURT OF KARNATAKA HIGH CGURT OF KARNATAKA HIGH ¢ ca) suapernsion, where they are neither here nor there, eimice there i@ no wecant positions to which the geek reepomeerts coukl be transferred anc by virti tie of the Wwiberum order granted by tie Court, they: are: withe out, any posting. If @ im thet veir,, the learned counael ior the reeporents have opposed! the writ petition while ng their position os hating bese confirmed in the poste ewhocn accer: tn them ha | beers suppressed ly the peti itionere. "seid produced. the clarification dated 26.06.2011 whubeby the 7 second respondent ax reinforoed the case of the > petit ionera and it is also yer, thet. Armexiare Di haw been passed om favour of of a voliical eecier axel therefore, there is no merit in the present petition. = Hanes, the application far vacating etay is also fled & Be . long with the statement of objections. The learned Goverment FPleeder and the oa 'warned counsel appeering for the Murmcipality woukl second tne case of the reapondernta to the effect that gS / Neve beer cormirmed oi i 10 sf oweeneane we means amen AERET MESA AT UMAR PURI TREE RUUTS LUT RARNALARA HIGH COURT-OF KARNATAKA HIGH COURT. OF. KARNATAKA HIGH COL ig without Sorrow? Aon RHE Sag BWR AHIR BA PR SAUER 8 Meet Sl BM BE" APR RE A A SI Re I, A IR A iit COCR Cle BLA AT Ale A Be ptS pt ake as RF KARBLAT AIA MIGH COU RYT Li
8. appropriate ordere in the wake of a diapute as to the statue of the petitioners which would require -fralinge of fact. The interim order granted earlier stands ~ Heving re the petitioners succeed or the respondent succeed, one r the other group will be ft. without posting ar selery, if iB appropriats: et the , Director, Nhinicipal stra hori expedite the convidebation of the case and to pe eeprey opriave orders within 'two weeks from the date of recelpt.o of a copy af tha order. The learned COLINse! 'for the petitioner 48 ) directed t implead the Director of 'Municipal adi eninistration ae perty to this petit: a8 @ matter of form. The bearmed Geverrment : Pleader is , directed to intimate the Director of Municipal Administration in iad this regard.