Mr. Shivakumar K. Angadi C/O Prabhakar ... vs The State Of Karnataka on 12 January, 2012

[Cites 3, Cited by 1]

Karnataka High Court

Mr. Shivakumar K. Angadi C/O Prabhakar ... vs The State Of Karnataka on 12 January, 2012

Bench: Huluvadi G. Ramesh

AN

IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT DHARWAD
DATED THIS THE 12™ DAY OF JANUARY 2012. __

Before

THE HON'BLE MR JUSTICE HULUVADI G. RAMESH

W. P. No.65929/11 C/W W.P.65930/2011(S-REG)

IN W.P.65929/11:
Between:

MR. SHIVAKUMAR-K. ANGADI,:
/O PRABHAKAR S; BAGI, .
Age: about 46 years, |
# 77 MIG, Il STAGE,
6TH CRGSS, KH8 COLONY.
BASAVESHWA, RAN &GAR, »
BANGALORE.. 9. a . bee PETITIONER

(By Sri./Smt © SUNIT "HA Pt <ALASOOR, Adv.)

1s THE STATE OF KARNATAKA
_ "REP, BY.ITS- PRINCIPAL SECRETARY TO GOVT.
"EDUCATION DEPT. (HIGHER),
M.S. BUILDING,
BANGALORE-560 001.

__ THE COMMISSIONER OF
_ 'COLLEGIATE EDUCATION,
| SESHADRI ROAD,

<i a
se

Spe



No

BANGALORE-560 001.

3. THE COMMISSIONER OF
PRE UNIVERSITY EDUCATION,
18TH CROSS, MALLESWARAM,
BANGALORE-560 004.
4. THE CHAIRMAN,
BOARD OF MANAGEMENT,
KARNATAKA LINGAYAT EDUCATION SOCIETY,

COLLEGE ROAD, : |
BELGAUM. ~ | RESPONDENTS

(By MEGHA C KOLEKAR, GP FOK R1-R3, SRI. MALLIKARJUNSWAMY. 5. RIREMATH,. ADV. FOR R.4) THIS WRIT PETITION 1S FILED UNDER ARTICLES 226 AND 227 OF THE-.CONSTIT UTION OF INDIA, PRAYING TO QUASH_ THE.. CIRCU LAR. .DATED:>10/12/2007 ISSUED BY RESPONDEN?®. NQ.2 A, VIDE ANNEXURE- E, AND ETC.

IN W.P. 65930/11:

Between: | RAJENDRA . PATIL | AGE: 33.YEARS,. © . OCC:-LECTURER IN PHYSICS

- SUBJECT, P/AT HULAGABAIL, TQ. ATHANI, DIST. BELGAUM. ... PETITIONER (By. Smt : SUINITHA P KALASOOR, adv.) AND :

dn FHE STATE OF KARNATAKA ~ "REP, BY ITS PRINCIPAL SECRETARY TO GOVT. " EDUCATION DEPT. (HIGHER), M.S. BUILDING, BANGALORE. We ?

Cast

2. THE COMMISSIONER OF COLLEGIATE EDUCATION, SESHADRI ROAD, BANGALORE-560 O01.

THE COMMISSIONER OF PRE UNIVERSITY ECUCATION 18TH CROSS, MALLESWARAM, BANGALORE-560 001.

Lad

4. THE CHAIRMAN, BOARD OF MANAGEMENT, KARNATAKA LINGAYAT EDUCATION SOCIETY; COLLEGE ROAD, -

BELGAUM. a RESP ONDENTS (By MEGHA C KOLEKAR, GP'FOR F1- RB, a SRI. MALLIKARJUNSWAMY B. HIREMATH, ADV. FOR R.4) THIS WRIT PETITION ! ; S FIL ED UNDER ARTICLES 226 AND 227 OF THE CONST IT UTION OF INDIA, PRAYING TO QUASH THE CIRCULAR" DATED: 19/12/2007 ISSUED BY RESPONDENT NO:2. VIDE-ANNEXURE-D, AND ETC.

THESE PETITIONS "COMING ON FOR ORDERS, THIS DAY, THE COURT MADE THE FGLLOWING COMMON ORDER:

"ORDER "The, petitioners in these petitions, have sought for guashina the Circular dated 10.12.2007 issued by the 2nd respondent at iE annexure- E & D respectively, on the ground cys Enat the' reservation shown in the notification is contrary to 2 the. law laid down by the apex Court in the case of Indra : Sawhney vs. Union of India, reported in AIR 1993 S.C.477 and to direct the respondent-Management to consider the case of the petitioners for regularisation 'us 'per the law laid down in the above judgment.

2. Heard.

3. The contention of the petitioners. in both the > petitions is that, they are working-in qn respondent college against substantive vacaricies, and "the respondents are restrained from filling Lp the . vacancies by issuing the impugned notification, The petitioners submit that they are working in the respondent cclicges fun by KLE Society since many years and they are entitled for regularisation of their services in view of the law laid down by the apex Court. 4: .. Similar matters have been disposed of by this 'Court on 89.2611 in W.P.8616/08 c/w W.P.30696/08 directing the 'respondents to consider and dispose of the ".., representations given by the petitioners therein. Learned wo Counsel for the petitioners submitted, that the petitioners in oo. the present petitions give up the prayers (a), (b) and (c) and ye wa a direction be issued to respondents to consider the representation of the petitioners in accordance with law: 4

5. The petitioners in both the petitions. have submitted representation on 10.9.20111 cand 14. 8. 2011 respectively to the 4° respondent. Therefore; the gt. respondent is directed to forward the said: representations to :

the 2° respondent to con sider. the same vin accordance with law and in terms of the order passed in. W, P.8616/08 c/w W.P.30696/08 da ted 8.9, 20 14, Accordingly; both the petit ions are disposed of. Sub/ =:

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