Karnataka High Court
Sri.Suresh vs State Of Karnataka on 31 January, 2022
Author: Krishna S.Dixit
Bench: Krishna S.Dixit
1
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 31ST DAY OF JANUARY, 2022
BEFORE
THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
W.P.NO.20504/2021 (GM-RES)
C/W
W.P.Nos.19856/2021, 19915/2021, 19929/2021,
19937/2021, 19941/2021, 19944/2021, 19965/2021,
19968/2021, 19992/2021, 19995/2021, 20492/2021,
20495/2021, 20497/2021, 20498/2021, 20501/2021,
20519/2021, 20525/2021, 20531/2021, 20536/2021,
20538/2021, 20539/2021, 20540/2021, 20541/2021,
20542/2021, 20543/2021, 20545/2021, 20546/2021,
20547/2021, 20549/2021, 20550/2021, 20561/2021,
20562/2021, 20564/2021, 20565/2021, 20566/2021,
20567/2021, 20642/2021, 21012/2021, 21017/2021,
21019/2021, 21021/2021, 21134/2021 AND
23157/2021 (GM-RES)
IN W.P.No.20504/2021
BETWEEN:
SRI ANTONY
S/O ANTHONY CRUSE
AGED ABOUT 52 YEARS
R/AT WATCHMEN BAND LINE
NO.10/A, E S BLOCK
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING, DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD, BENGALURU-560 052.
2
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE DIRECTIONS TO THE
RESPONDENTS TO DISBURSE THE AMOUNT WHICH IS SANCTIONED
TO THE PETITIONER UNDER THE ORDER DATE 08.01.2020 VIDE
ANNEXURE-G, PURSUANT TO THE ORDER DATED 22.05.2018 PASSED
BY THE RESPONDENT NO.2 ANNEXURE-B.
IN W.P.No.19856/2021:
BETWEEN:
SRI SAIRAM
S/O RAMU
AGED ABOUT 31 YEARS
R/AT NO.H-1, ANDHRA BLOCK
MARIKUPPAM POST, KGF
KOLAR DISTRICT-563 119.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING, DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
3
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE DIRECTIONS TO THE R2
AND R3 TO DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE
PETITIONER UNDER THE ORDER DATE 08.01.2020 VIDE
ANNEXURE-G, PURSUANT TO THE ORDER DATED 22.05.2018 PASSED
BY THE RESPONDENT NO.2 ANNEXURE-B.
IN W.P.No.19915/2021
BETWEEN:
SRI DEEN KUMAR
S/O RAJA
AGED ABOUT 28 YEARS
R/AT NO.16, NEAR BHULLENCE SHAFT
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE DIRECTIONS TO THE R2
AND R3 TO DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE
PETITIONER UNDER THE ORDER DATE 08.01.2020 VIDE
ANNEXURE-G, PURSUANT TO THE ORDER DATED 22.05.2018 PASSED
BY THE RESPONDENT NO.2 ANNEXURE-B.
4
IN W.P.No.19929/2021
BETWEEN:
JYOTHI
D/O THIRUPAL
AGED ABOUT 30 YEARS
R/AT NEAR BHULLENCE SHAFT
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE DIRECTIONS TO THE R2
AND R3 TO DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE
PETITIONER UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-
G, PURSUANT TO THE ORDER DATED 23.05.2018 PASSED BY THE
RESPONDENT NO.2 ANNEXURE-B.
IN W.P.No.19937/2021
BETWEEN:
SRI ANIL S/O RAJAIAH
AGED ABOUT 30 YEARS
R/AT NEAR OLD HOSPITAL
ANDHRA LINE
5
CHAMPION REEFS, KGF
KOLAR DISTRICT-563 117.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE DIRECTIONS TO THE R2
AND R3 TO DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE
PETITIONER UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-
G, PURSUANT TO THE ORDER DATED 23.05.2018 PASSED BY THE
RESPONDENT NO.2 ANNEXURE-B.
IN W.P.No.19941/2021
BETWEEN:
KALPANA D/O ROJARIYAA
AGED ABOUT 47 YEARS
R/AT NO.173, URIGAM HALL
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
6
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE DIRECTIONS TO THE R2
AND R3 TO DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE
PETITIONER UNDER THE ORDER DATE 23.05.2018 VIDE ANNEXURE-
G, PURSUANT TO THE ORDER DATED 23.05.2018 PASSED BY THE
RESPONDENT NO.2 ANNEXURE-B.
IN W.P.No.19944/2021
BETWEEN:
SRI SHEKAR
S/O CHINNAIAH
AGED ABOUT 53 YEARS
R/AT NO.5, E.S. BLOCK
URIGAM POST, KGF
KOLAR DISTRICT-563 118.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
7
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE DIRECTIONS TO THE
RESPONDENTS TO DISBURSE THE AMOUNT WHICH IS SANCTIONED
TO THE PETITIONER UNDER THE ORDER DATE 08.01.2020 VIDE
ANNEXURE-G, PURSUANT TO THE ORDER DATED 23.05.2018 PASSED
BY THE RESPONDENT NO.2 ANNEXURE-B.
IN W.P.No.19965/2021
BETWEEN:
SRI SRINIVAS
S/O BALAKRISHNA
AGED ABOUT 32 YEARS
R/AT K.E.B. COLONY
CHAMPION REEFS, KGF
KOLAR DISTRICT-563 117.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
8
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE DIRECTIONS TO THE R2
AND R3 TO DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE
PETITIONER UNDER THE ORDER DATE 08.01.2020 VIDE
ANNEXURE-G, PURSUANT TO THE ORDER DATED 23.05.2018 PASSED
BY THE RESPONDENT NO.2 ANNEXURE-B.
IN W.P.No.19968/2021
BETWEEN:
SRI SURESH
S/O THIRUPAL
AGED ABOUT 37 YEARS
R/AT NO.5/A, E S BLOCK
URIGAM POST, KGF
KOLAR DISTRICT-563 118.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE DIRECTIONS TO THE
RESPONDENTS TO DISBURSE THE AMOUNT WHICH IS SANCTIONED
TO THE PETITIONER UNDER THE ORDER DATE 08.01.2020 VIDE
9
ANNEXURE-G, PURSUANT TO THE ORDER DATED 22.05.2018 PASSED
BY THE RESPONDENT NO.2 ANNEXURE-B.
IN W.P.No.19992/2021
BETWEEN:
ARUN
S/O KRISHNAN
AGED ABOUT 35 YEARS
R/AT TELUGU BAND LINE
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE DIRECTIONS TO R2 AND
R3 TO DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE
PETITIONER UNDER THE ORDER DATE 03.01.2020 VIDE ANNEXURE-
G, PURSUANT TO THE ORDER DATED 23.05.2018 PASSED BY THE
RESPONDENT NO.2 ANNEXURE-B.
IN W.P.No.19995/2021
BETWEEN:
SRI CHITTIBABU
10
S/O ABRAHAM
AGED ABOUT 31 YEARS
R/AT NO.60, BAND LINE
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO ISSUE DIRECTIONS TO R2 AND
R3 TO DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE
PETITIONER UNDER THE ORDER DATE 03.01.2020 VIDE ANNEXURE-
G, PURSUANT TO THE ORDER DATED 23.05.2018 PASSED BY THE
RESPONDENT NO.2 ANNEXURE-B.
IN W.P.No.20492/2021
BETWEEN:
KALAVATHI
D/O VENKATESH
AGED ABOUT 42 YEARS
R/AT BHULLENCE SHAFT
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
11
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 03.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 23.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20495/2021
BETWEEN:
PRABHAVATHI
D/O VENKATAYYA
AGED ABOUT 47 YEARS
R/AT TELUGU BAND LINE
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
12
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 03.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 23.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20497/2021
BETWEEN:
SMT. VANAJA W/O MESHAK
AGED ABOUT 42 YEARS
R/AT NO.33, ANDHRA BLOCK
MAARIKUPPAM POST, KGF
KOLAR DISTRICT-563 119.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
13
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 22.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20498/2021
BETWEEN:
SRI RAMESH
S/O POALAIAH
AGED ABOUT 37 YEARS
R/AT BHULLENCE SHAFT
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
14
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 23.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20501/2021
BETWEEN:
SRI VINODH KUMAR
S/O APPADOORAI
AGED ABOUT 37 YEARS
R/AT NEAR BHULLENCE SHAFT
URIGAM POST, KGF
KOLAR DISTRICT-563 118.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 22.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
15
IN W.P.No.20519/2021
BETWEEN:
SRI SUNIL
S/O DEVASTHANAM
AGED ABOUT 30 YEARS
R/AT TELUGU BAND LINE
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 03.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 23.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20525/2021
BETWEEN:
RANI
D/O VAJRAVELU
AGED ABOUT 42 YEARS
R/AT NEAR BHULLENCE SHAFT
16
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING, DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 03.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 23.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20531/2021
BETWEEN:
SUMA
D/O PAAPAYYA
AGED ABOUT 29 YEARS
R/AT TELUGU BAND LINE
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
17
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 03.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 23.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20536/2021
BETWEEN:
SRI MUNIYAPPA
S/O VENKATAPPA
AGED ABOUT 42 YEARS
R/AT N.I.R.M. RAVINDHRA OUT HOUSE
CHAMPION REEFS POST, KGF
KOLAR DISTRICT-563 117.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING, DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
18
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 22.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20538/2021
BETWEEN:
SRI RAVI
S/O BYATRAYAPPA
AGED ABOUT 42 YEARS
R/AT NEAR MODEL HOUSE, BAND LINE
URIGAM POST, KGF
KOLAR DISTRICT-563 118.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING, DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI B.V.KRISHNA, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
19
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 22.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20539/2021
BETWEEN:
POORNIMA ASHWINI
D/O KUMAR
AGED ABOUT 28 YEARS
R/AT NEAR BHULLENCE SHAFT
URIGAM POST, KGF
KOLAR DISTRICT-563 118.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI VINOD KUMAR, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 22.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
20
IN W.P.No.20540/2021
BETWEEN:
SRI NAGABHUSHANAM
S/O RAJAIAH
AGED ABOUT 55 YEARS
R/AT NO.64, OLD MODEL HOUSE
BAND LINE, URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING , DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI VINOD KUMAR, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 03.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 23.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20541/2021
BETWEEN:
PRIYA DARSHINI
D/O R.N. NAGESH
AGED ABOUT 29 YEARS
R/AT NO.6, E.S. BLOCK
21
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI VINOD KUMAR, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 22.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20542/2021
BETWEEN:
KOUSHALYA D/O BABU
AGED ABOUT 36 YEARS
R/AT NO.99/A, ANDHRA BLOCK
MAARIKUPPAM POST, KGF
KOLAR DISTRICT-563 119.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
22
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI VINOD KUMAR, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 03.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 23.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20543/2021
BETWEEN:
SRI AROKYA RAJ
S/O KONDAYA
AGED ABOUT 54 YEARS
R/AT NO.20, TELUGU LINE
COROMANDEL POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
23
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI VINOD KUMAR, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 22.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20545/2021
BETWEEN:
SRI CHANDHRA KUMAR
S/O MUSALLAIAH
AGED ABOUT 44 YEARS
R/AT NO.14, E.S.BLOCK
NEAR BHULLENCE SHAFT
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
24
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI VINOD KUMAR, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 22.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20546/2021
BETWEEN:
SRI JACKOB SAMUYAL
S/O ASHIRVADHAM
AGED ABOUT 52 YEARS
R/AT NO.336, N.T.BLOCK
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI VINOD KUMAR, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
25
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 22.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20547/2021
BETWEEN:
SRI BABU
S/O CHINNAIAH
AGED ABOUT 52 YEARS
R/AT NO.5/A, NEAR BHULLENCE SHAFT
URIGAM POST, KGF
KOLAR DISTRICT-563 119.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING, DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI VINOD KUMAR, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 22.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20549/2021
BETWEEN:
SMT. SUMATHI
26
D/O NAGAIAH
AGED ABOUT 38 YEARS
R/AT TELUGU BAND LINE
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI VINOD KUMAR, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 23.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20550/2021
BETWEEN:
SRI SUNIL KUMAR
S/O CHANDRA KUMAR
AGED ABOUT 32 YEARS
R/AT NO.14, E.S.BLOCK
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
27
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI VINOD KUMAR, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 23.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20561/2021
BETWEEN:
SRI SURESH KUMAR
S/O SHEKAR
AGED ABOUT 30 YEARS
R/AT NO.5, E.S.BLOCK
NEAR BHULLENCE SHAFT
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING, DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
28
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SRI VINOD KUMAR, AGA FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 22.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20562/2021
BETWEEN:
SMT. NAVASUGUNA
W/O RAJA
AGED ABOUT 36 YEARS
R/AT OLD MODEL HOUSE, BAND LINE
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
29
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SMT. RASHMI PATEL, HCGP FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 22.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20564/2021
BETWEEN:
SRI SATHYAMURTHY
S/O ADHYA
AGED ABOUT 42 YEARS
R/AT OLD HOSPITAL, ANDHRA LINE
CHAMPION REEFS, KGF
KOLAR DISTRICT-563 118.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SMT. RASHMI PATEL, HCGP FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
30
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 23.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20565/2021
BETWEEN:
SMT. SHARADHA
W/O BALAGIRI
AGED ABOUT 31 YEARS
R/AT ANDHRA BLOCK
MARIKUPPAM POST, KGF
KOLAR DISTRICT-563 119.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SMT. RASHMI PATEL, HCGP FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 22.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
31
IN W.P.No.20566/2021
BETWEEN:
RAJESHWARI
D/O MADIYAJAGAN
AGED ABOUT 32 YEARS
R/AT NEAR SARAVANNA GAS
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SMT. RASHMI PATEL, HCGP FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 23.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20567/2021
BETWEEN:
SMT. VASANTHAMMA
W/O JEEVA RATHNAM
AGED ABOUT 37 YEARS
R/AT NO.10/A, E.S.BLOCK
32
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING, DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SMT. RASHMI PATEL, HCGP FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 22.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.20642/2021
BETWEEN:
SRI RAVI S/O BASKAR
AGED ABOUT 32 YEARS
R/AT NO.16, TELUGU BAND LINE
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
33
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SMT. RASHMI PATEL, HCGP FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 03.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 23.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.21012/2021
BETWEEN:
SRI SURESH S/O THIRUPAL
AGED ABOUT 37 YEARS
R/AT NO.27, ANDHRA COLONY
ANDERSONPET, KGF
KOLAR DISTRICT-563 117.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING, DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD, BENGALURU-560 052.
34
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SMT. RASHMI PATEL, HCGP FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 23.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.21017/2021
BETWEEN:
SRI DINESH S/O RAHUL
AGED ABOUT 42 YEARS
R/AT TELUGU BAND LINE
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING, DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SMT. RASHMI PATEL, HCGP FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
35
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 23.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.21019/2021
BETWEEN:
SRI SALOOMI
S/O THIRUPATI
AGED ABOUT 37 YEARS
R/AT TELUGU BAND LINE
URIGAM POST, KGF
KOLAR DISTRICT-563 118.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SMT. RASHMI PATEL, HCGP FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 22.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.21021/2021
BETWEEN:
36
SRI RAJKUMAR
S/O THIRUPATI
AGED ABOUT 42 YEARS
R/AT TELUGU BAND LINE
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING, DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SMT. RASHMI PATEL, HCGP FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 22.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.21134/2021
BETWEEN:
SMT. VASANTH
D/O PICHAIAH
AGED ABOUT 38 YEARS
R/AT TELUGU BAND LINE
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
37
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SMT. RASHMI PATEL, HCGP FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 08.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 23.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
IN W.P.No.23157/2021
BETWEEN:
SRI RAVI S/O NAGAIAH
AGED ABOUT 37 YEARS
R/AT TELUGU BAND LINE
URIGAM POST, KGF
KOLAR DISTRICT-563 120.
...PETITIONER
(BY SRI JEEVAN KUMAR B S, ADV.)
AND:
1. STATE OF KARNATAKA
REP. BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF SOCIAL WELFARE
M S BUILDING
DR. AMBEDKAR VEEDHI
BENGALURU-560 001.
38
2. THE MANAGING DIRECTOR
KARNATAKA STATE SAFAI KARMACHARI
DEVELOPMENT CORPORATION
SAIRABAG, NO.19/4, 3RD FLOOR
CUNNINGHAM ROAD
BENGALURU-560 052.
3. THE DISTRICT MANAGER
DR. B.R. AMBEDKAR DEVELOPMENT
CORPORATION LTD.,
KOLAR DISTRICT-563101.
...RESPONDENTS
(BY SMT. RASHMI PATEL, HCGP FOR R1
SRI S.V.GIRI KUMAR, ADV. FOR R2 AND R3)
THIS PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS TO
DISBURSE THE AMOUNT WHICH IS SANCTIONED TO THE PETITIONER
UNDER THE ORDER DATE 22.01.2020 VIDE ANNEXURE-G, PURSUANT
TO THE ORDER DATED 23.05.2018 PASSED BY THE RESPONDENT
NO.2 ANNEXURE-B.
THESE WRIT PETITIONS COMING ON FOR PRELIMINARY
HEARING THROUGH VIDEO CONFERENCE THIS DAY, THE COURT
MADE THE FOLLOWING:
ORDER
In all these petitions, the short grievance of the citizen litigants who belong to the oppressed classes is as to non- implementation of the Parliamentary Legislation, i.e., The Prohibition of Employment as Manual Scavengers and their Rehabilitation Act, 2013. Learned counsel for the petitioners heavily banks upon the decision of Hon'ble Apex Court in SAFAI KARMACHARI ANDOLAN AND OTHERS Vs. UNION OF INDIA AND OTHERS reported in 2014 (11) SCC 224, in support of his contention.
39
2. Learned Additional Government Advocate appearing for the 1st respondent-State opposes the petitions contending that from the side of his clients, everything has been done for the implementation of the scheme enacted in the Socio-Welfare Legislation is question and that if there is any lapse, it lies at the door steps of the implementing authorities namely the officials of the 2nd respondent, and therefore, the Government cannot be blamed.
3. Learned panel counsel appearing for the 2nd respondent points out that for the implementation of the Act in question, the Managing Director of the Corporation has already issued orders dated 03.01.2020 & 08.01.2020 and therefore, no complaint can be made against his client. He also submits that there are some spurious claims made by the unscrupulous members of the community and the same needs to be enquired into so that the fruits of the legislative policy reach the right hands. He assures the court that all steps would be taken for the implementation of the policy before long.
40
4. Having heard the learned counsel appearing for the parties and having perused the petition papers, this Court places on record, its deep anguish for the enormous delay brooked in implementing the Socio-Welfare policy enacted by the Parliament in the form of the Act for the benefit of oppressed classes who choicelessly do manual scavenging disregarding the degradation of basic human value & dignity involved in it. Permitting such a job is abhorrent to the notions of civility and core human value. Therefore the Parliament has enacted the subject legislation for eradicating the same and for rehabilitation of persons exploitatively associated with it. Though nearly a decade has lapsed since making of this statute, its benefits are eluding the concerned section of the society, because of apathy of the quarters that be. Tolerating this callousness attributable to the authorities virtually amounts to tacitly contributing to the continuation of the practice of manual scavenging and thereby placing premium on the violation of law. It pains the court to the core though in the State of Karnataka the earlier law enacted by the Parliament i.e., the Employment of Manual Scavengers & Construction of Dry Latrines (Prohibition) Act, 1993 was in force since 1997, its policy was frugally implemented. 41 Nothing much has changed despite the 2013 Act that has been made keeping in view several international conventions & covenants.
5. The Apex Court in SAFAI KARMACHARI ANDOLAN supra had directed the authorities to identify all persons who have died in severage work such as manholes, septic tanks, etc. since 1993 and award compensation of Rs.10 lakh for each such death to the dependent members of the family of the deceased by way of compensatory rehabilitation on the principles of justice & transformation. What it had directed in paragraph 24 is worth reproducing:
"24.In the light of various provisions of the Act referred to above and the Rules in addition to various directions issued by this Court, we hereby direct all the State Governments and the Union Territories to fully implement the same and take appropriate action for non-implementation as well as violation of the provisions contained in the 2013 Act. Inasmuch as the Act 2013 occupies the entire field, we are of the view that no further monitoring is required by this Court. However, we once again reiterate that the duty is cast on all the States and the Union Territories to fully implement and 26 Page 27 to take action against the violators. Henceforth, persons aggrieved are permitted to approach the authorities concerned at the first instance and thereafter the High Court having jurisdiction."42
6. The 2nd respondent-Managing Director of the Corporation except issuing the above two orders dated 03.01.2020 & 08.01.2020, has done nothing. Implementation of the policy is one thing, and passing orders after orders is another; a paper boat cannot carry the persons and these orders are nothing more than a paper boat. Not even a grain of benefit is yielded to the deserving members of the scavenging classes. The Government seems to be a mute spectator to all this, though the funds have lapsed because of non-implementation of the policy which is time bound. All this is not a happy thing to happen.
7. A Co-ordinate Bench of this Court vide interim order dated 24.01.2022 had directed the 2nd respondent- Managing Director to file an affidavit as to the steps taken towards implementation of the statutory policy, presumably because there was nothing on record to evidence anything being done. However, no such affidavit has been filed nor any explanation is offered for not filing one. Be that as it may. Now, learned Panel Counsel appearing for the 2nd respondent assures of taking all effective steps for the implementation of the policy in question keeping in view his two orders referred to above. He also assures that the enquiry into spurious 43 claims would be accomplished on a war footing and that the statutory policy would be implemented in a time bound way. The fact that serious matters of this kind are not much debated in the public platforms and government portals dismays this court, to say the least.
In the above circumstances, all these petitions are disposed off placing on record the undertaking of the 2nd respondent given as above. The respondents 1 & 2 are directed to take all steps for the implementation of the statutory policy on a war footing and in any event within a period of three months and further report compliance to the Registrar General of this Court.
It is made clear that if the undertaking and the direction is not implemented, the same would amount to contempt of this court and heavy & exemplary costs may be imposed personally on the incumbents of the offices concerned, at the next level of legal battle.
Now, no costs.
Sd/-
JUDGE NG/Snb CT:bms