Karnataka High Court
Sri. Mansoor Badeuzzama And Ors vs The State Of Karnataka & Ors on 29 January, 2014
Author: Mohan M Shantanagoudar
Bench: Ram Mohan Reddy, Mohan M Shantanagoudar
1
W.P.Nos.103914-103927/2013
IN THE HIGH COURT OF KARNATAKA
GULBARGA BENCH
DATED THIS THE 10TH DAY OF DECEMBER, 2013
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION NOs.103914-103927/2013 (S-RES)
BETWEEN:
1. Mansoor Badeuzzama
S/o Abdul Rahman,
Aged about 58 years,
Occ: Lecturer-Biology
Religious Minority P.U. College
(Formerly: National P.U.College)
Haft Gumbad Darga Road,
Gulbarga.
Residing at:
H.No.5-992/9A, Yadulla Colony,
Near Water Tank -Roza,
Gulbarga.
2. Shali Nazeer S/o Shali Saheb
Aged about 49 years,
Occ: Lecturer-Chemistry
Religious Minority P.U. College
(Formerly: National P.U.College)
Haft Gumbad Darga Road,
Gulbarga.
2
W.P.Nos.103914-103927/2013
Residing at:
H.No.5-992/351/E
Sohail Manzil
Kamal-E-Mujarrat
Yadulla Colony, Gulbarga.
3. Girni Md. Saphi S/o Abdul Nabisab
Aged about 58 years,
Occ: Lecturer-Physics
Religious Minority P.U. College
(Formerly: National P.U.College)
Haft Gumbad Darga Road,
Gulbarga.
Residing at:
H.No.4-601/42/1/2
Zooharabi Layout,
Green Hills Colony,
Near Masjid-E-Arafat
Ring Road, Gulbarga.
4. Ruksana Begum
Aged about 59 years,
Occ: Lecturer
BI BI Raza PU College
Darga Area, Gulbarga -585 104.
Residing at:
H.No.19-4-438/A/11
B.N.K. Mir Alam Tank Eid Ghah
Bahadurpura
Hyderabad - 500 064 (AP)
5. Khamarunnisa Begum W/o A.A. Rahman
Aged about 59 years,
Occ: Lecturer
3
W.P.Nos.103914-103927/2013
BI BI Raza PU College
Darga Area, Gulbarga -585 104.
Residing at:
H.No. 11-1765, Vidyanagar Colony,
Gulbarga - 585 103.
6. Zareena Parveen W/o Shahbuddin Khan
Aged about 59 years,
Occ: Lecturer
BI BI Raza PU College
Darga Area, Gulbarga -585 104.
Residing at:
Yateen Khana Quarter No.1/65/3
Behind Parivar Hotel, Gulbarga.
7. Laiqunnisa W/o M.A. Baig Rasheed
Aged about 54years,
Occ: Lecturer
BI BI Raza PU College
Darga Area, Gulbarga -585 104.
Residing at:
Flat No.8, above St. Mosses School,
GDA Layout,
Near Sangtrashwad I Bus Stand
Gulbarga.
8. Azra Yasmeen W/o Md. Yousuf
Aged about 50years,
Occ: Lecturer
BI BI Raza PU College
Darga Area, Gulbarga -585 104.
4
W.P.Nos.103914-103927/2013
Residing at:
H.No. 5, 406/13 Khaja Colony,
Roja (B)
Gulbarga - 585 104.
9. Meenakshi W/o Shivakumar Patil
Aged about 43 years,
Occ: Lecturer
BI BI Raza PU College
Darga Area, Gulbarga -585 104.
Residing at:
Plot No.12, Kamal Amrut Maka Layout,
Jewargi Road, Gulbarga - 585 102.
10. Sudha Inamdar,
W/o Umesh Inamdar
Aged about 42 years,
Occ: Lecturer
BI BI Raza PU College
Darga Area, Gulbarga -585 104.
Residing at:
1-1495/42D
Godutai Nagar
Jewargi Road, Gulbarga.
11. Nazia Tilat W/o Abdul Hai Ansar
Aged about 40 years,
Occ: Lecturer
BI BI Raza PU College
Darga Area, Gulbarga -585 104.
Residing at:
H.No. 5-443/2B/FF/1,
Moghal Heights
Near Bi Bi Raza PU College,
Darga Road, Gulbarga - 585 104.
5
W.P.Nos.103914-103927/2013
12. Hoor Begum W/o MD Shafi
Aged about 52 years,
Occ: Lecturer
BI BI Raza PU College
Darga Area, Gulbarga -585 104.
Residing at:
H.No. 7-1202/33
Near KBN Engineering College,
Bilalbad Colony,
Gulbarga - 585 104.
13. Arjumand Banu
W/o Rahematullah Andola
Aged about 46 years,
Occ: Lecturer
BI BI Raza PU College
Darga Area, Gulbarga -585 104.
Residing at:
No. 11-1041/50/6
N.R. Colony, Near Police Station
M.S.K. Mill, Gulbarga - 585 103.
14. Firasath Ayesha
W/o Syed Sajjad Shabbir Hussaini
Aged about 56 years,
Occ: Lecturer
BI BI Raza PU College
Darga Area,
Gulbarga -585 104.
Residing at:
H.No.5-574, Choti Dewdi
Near Ameer Gulshan Function Hall
6
W.P.Nos.103914-103927/2013
Roza (K)
Gulbarga - 585 104.
... Petitioners
(By Sri M.S. Srikanth, Sri M.S. Parthasarathi
& Sri Jayanandayya, Advocates)
AND:
1. The State of Karnataka
by its Secretary to Government
Primary and Secondary Education,
M.S. Building, Ambedkar Veedhi,
Bangalore - 560 001.
2. The Director,
Pre-University Education Department,
18th Cross, Malleswaram,
Bangalore - 560 001.
3. The Deputy Director,
Pre-University Education Department,
Gulbarga District, Gulbarga.
... Respondents
(By Sri Manvendra Reddy, Govt. Advocate)
These Writ Petition are filed under Articles 226 &
227 of the Constitution of India praying to direct the
respondent No.1 to 3 consider the initial dated of
appointment of the petitioners for extension of all
benefits including the pay fixation, seniority and all
other benefits, in the facts and circumstances of the
case, in the ends of justice and equity.
These writ petition coming on for Preliminary
hearing this day, the court made the following:
7
W.P.Nos.103914-103927/2013
ORDER
1st petitioner claims to have been appointed as 'Lecturer' on 20.9.1988, 2nd, petitioner on 13.02.1993, 3rd petitioner on 13.2.1993, 4th petitioner on 25.7.1980, 5th petitioner on 25.8.1980, 6th petitioner on 30.8.1981, 7th petitioner on 4.7.1985, 8th petitioner on 18/21.12.1987, 9th petitioner on 14.6.1994, 10th petitioner on 26.5.1995, 11th petitioner on 29.6.1996, 12th petitioner on 14.6.1994, 13th petitioner on 23/28.1.1991 and 14th petitioner on 6.5.1993 at different Colleges in Gulbarga District. According to the petitioners, 1st petitioner obtained order dated 26.02.1997 approving his appointment along with salary grant, while the 2nd and 3rd petitioner on 26.2.1997, 4th & 5th petitioner on 31.10.1988, 6th petitioner on 15.10.1986, 7th petitioner on 31.10.1988, 8th petitioner on 27.07.1994, 9th petitioner on 07.12.2005, 10th petitioner on 7.12.2005, 11th petitioner on 07.12.2005 and 12th petitioner on 12.03.2007, 13th Pages 7 & 8 re-typed vide court order dated 29.01.2014 8 W.P.Nos.103914-103927/2013 petitioner on 26.05.1995 and 14th petitioner on 03.12.2002. Petitioners aggrieved by non consideration of their representation to extend the service benefits from the date of their initial appointment and not from the date of approval of appointment with aid, have presented these common petitions for a writ in the nature of mandamus.
2. Learned Government Advocate, when directed to take notice for respondents, submits that in the light of the decision of the learned single Judge in writ petition No.19431/2005 and connected petitions in 'V.T.S. JEYABAL v. STATE OF KARNATAKA AND OTHERS' D.D. 13.10.2006, reckoning the service of the Teachers from the date of initial appointment in the private educational institution instead of the date of admission of the institution to Grant-in-Aid or the date of approval of appointment of the teachers, for the purpose of fixation of pay scales, seniority and all consequential benefits, when called in question, in a writ appeal and Pages 7 & 8 re-typed vide court order dated 29.01.2014 9 W.P.Nos.103914-103927/2013 thereafter before the Apex Court, the appeal and the petition before the Apex Court, were rejected, affirming the decision in JEYABAL's case.
3. In that view of the matter, respondents are directed to reckon the petitioners' service from the date of their initial appointment and not from the date of approval of their appointment with aid and entitle the petitioners to all service benefits within three months.
Writ petitions are disposed of.
Sd/-
JUDGE AN/-