B Melurappa S/O Bairappa vs The State Of Karnataka on 23 February, 2010

[Cites 1, Cited by 0]

Karnataka High Court

B Melurappa S/O Bairappa vs The State Of Karnataka on 23 February, 2010

Bench: B.S.Patil

IN THE HIGH COURT OF KARNATAKA AT' BANGAL§ )R.E

Dated: 23rd day of February 20§;€}- «'  A' 

Present .

Hermie MLJUSTICE V.:GePALA"{§Gi%;%QA   

Hoz:1'b}€ Mr,JUST:§:E  B..%3. PA';EfIL..&j.'v:../  I
w1zITpE:nmoN.1vas. 47$1.k%.%¢o%V§761,r::2¢ 1 o ;rs-KAT)
BETWEEN:     H H

LE. Sri.B.MeEurappa,._  '
S/0.Bairappa,_.    
Aged about 48:-.yes;i*s_, .    
Working as=iHea{1 V1\2i:2ist¢i*i"-,1T'fI€'.AV"--{)if'f1<§§;{>  V
Cluster Assi.s§a13t1'.Eduna'::ié'n*OfIiccﬁ',

  

Thippagontie;r1ahé1i1i;"  =  '
Banggiore Soiath--«L  *
 Bangegiore '

 $:i;A£7uev{:.«cr,%  

1 {'§ 3 VQ5.Saj,raf§aa11t§a, .2
Agsd'--s:bouf'.'jﬁ3'Tyears,.
Work:_ing_ as _ Iéiéad Masteﬂ Ex--Of'ﬁci0
Q Clustsr Assistant Education Qfficer,

''  C-Qvernméint High schaol,
 I ..ji~F0s;ag,{:1ddaéahal1y,
 * " _B:;»:11ga;iora Sguth-2,
'  __ "*Ba;3galore-$60 826.

V V " ._  Sfisaheéra Brawn;

" S/0.Abdu1 Kacier,
ﬁgeé about 40 yéars,
Washing as Head Master] EX-Ofﬁitiﬁ



Ciuster Assistant Education Oﬁicer,
Govemment High school,

D.J.Ha11y, Bangalore North--3,
Bar1gal0r€--45.

4. Sri. Fouziabhano,

S/o.M.N.Agha,
Aged about 45 years, T.  -
Working as Head Mastsrf Exi(_)'fﬁ§:io A
Cluster Assistant Education (}if1_C'<::;x',
Govemme:1t High schosi,  
Kavaibyrasandra, A 
Bangalore North-2,
Bangalore.

5. S1'i.AsWatha      

S/o.Naraya1"ia _ _ _

Aged about '4s2.sfy¢ar3¥3,' _   _
Working as Hsad M{é1s!;;é:*,{ E'x--C)'fﬁci{;>
Cluster Assistax1tE:iV':;.cs;?,§£3n Officer,
Govemnnsﬁt."High"sc11QOZ,' 

Fottsry .ToWn,i Bangalore. 

as "Smtf.'BV;H;'K_u'suma,  """ "

2 131 6: Har%L1€BaIi'ihappa,
Azﬂgsti anon: "44}'ys,ars,
Wsrkitxg as-"Ef§6.§aciI Master] E>;~Ofﬁcis
Clijs-tcr .§*.ssis~'ra;1t Educatisn Oﬁicrsr,
',C:ovsr11ms;1t High school,

'A 'V  ' ' -.  H. Rimci, Shivaj inagar,
'~ ._Ea:1ga_l0rs~§ 1.

  .?;'."SI§:.H.L.Rsnga;'a:ju,

"' £§j0.Lakshmi Narayans Ayatzgar,

V  ,  fAged about 45 years,

Werking as Head Master/' Ex~Ofﬁci0
Chzsier Assistallt Education Oﬁicei',
Madamangaia, Bangarp/at 'I'a1uk,
K0132' wast: Kalar.



. S11. Eshwmamwmy,

S/0.Late Thammanna,

Aged about 50 years,

Working as Head Master/Ex~Of'ﬁQio"m  . V 
Cluster Assistant Education Oﬁicezr,  . 
Government High school, V  
Chikkakunthur, Malur Taluk,'~.._ '
Kolar District.  

. Sri.SriI1ivasa Murthy, .  

S/o.Ven1<ataD0ra1'ah, 

Aged about 45 years, - V V 1 
Working as Head'MasteI'jE:~=:}50t'ﬁ.¢iQ . ..
Ciuster Assist2V:1'1'%«.E}tiucati<}n.w~()ff§.c' 1%;-. 
Government   'V 

  
BaI3gal0,I'§-..j,   "<:;,_.. -» . V' " 

Kengeri, 

10. Sxi.Mv;K.Sjreerii's%é§;sVa,«_ "-._ '

Aged abo{1i:V_€s7 yt:ars;,f V _ 
Working as HeadV1\!£a.s':_€rj@_'££X«Of"ﬁcio
C1ust€:x"'Assista;:1t Educatian Officer,

V . - " v  ,High"sch.901,
 Kai1a:;r:1'i::i, _ 
'-v[Ra1V3n331Va'ga1*3  & District.

_  1, S1i;VVeer7a;§:ib.adraiah,
V _ S/0.Kuila huchaia11,
  Aged a'bv:Vsu:t 44 years,
_V 2 "§¥f~:;>3:i{ing'as Haaci Master/EX--Gﬁ'1(:i0
"  "{"3i1.:stér Assiatarlt Education Gﬁicer,
'  ._j_$G€:vériim.€:nt High schoel,
  V Breiinmanipura, Gharmapama,
~ V']§:a'man.agara bistrict.  PETITIONERS

{By S:ri.P.S,Rajag0pa.1, Senior Adv.
far S1'"i.D.PaVan6sh, Adv.)



AND:

1. The: State of Kamataka,
Departmem of ?rimary and Higher
Educaticn, Represented by its Secretary,
M.S.Bui1diI1g, Bang310re~5€'>(} 001.

2'. The Commissioner of Pubiic instructions, M __ V
Nrupathunga Road,     "
Banga;{ore~«56O GO 1. : " « 

3. The Deputy' Director of Public: instrticftians,  , " '  "
Bangalore South, KempegoWda"'R0aé,"' V V    
Opposite Cauvery Bhavan,   

Bangaiorea.

4. The Deputy: 1T)i;je'c:t£)1*":t>f §j"tﬂ'31iC"A¥.I1St;f1iCti0I1S,
Ba3:1ga10r¢_.N<§1<tI:, iigcmpegowéagpaé,
Opposite Cai1*Jé:I'y* Ehavagig .
Baxlgaicﬂfa-'2; . '     '

5. The D€pL1{j?.Dif€CfGF 0.f"?;j.b1ic Instructions,

K01arA.D,isu'icti,    '-
          &
6; ff 31$' "Dep1}§£3!Qii':-:ct0r of Public Instructions,


Ra;11é;:,;t1agaI€j'j_ 

 _'?; . fhe l'§t;,p:eu_:%j:y Ii}ir&ct<)r of Public instractions,
" '   ' -L _;.Be}1a1*y District,
"E-iﬁilatgz.  RESPONDENTS

V" ;{SI'i.B.Ve€rappa, ASA) W.PS are fiieé under Articles 226 82. 227 of the a. 'C£:nSi;itutioI1 of Iméia graying 1:0 quash the order at V' Ar12::€xL£1*€:--A ciated 6»---1-203.0 passed by tha ¥<:.A,'I', Bangalore ii}; Appiication Na-5.5229 to .§2ﬁ«6/2609. These W335 coming on for dictating order before the Court this day, Patil, J dictated the foiiowingn ORDER.

Sri B.Veera§>13a, learned Additianal Advocata is directed to take notice <5I§Mbt':hal'--_f of > and is permitted to file memo of apperﬁaﬁce in *zveéVk§'_ * .,

2. The petitioners age agg;"i¢§%%:d_ by o:ﬁ<é;rVAg§'r;a.ted 6-1- 2010 passed by the jﬁiléiiﬁistrative Tribunal, Bangalore; into 5246/2009. The}! are working as :_§;fr..':C"§i5"§'e1*nn1e12t High Schmls. They xssere 9eF%}30i:.1teciV as_V_ §ix~éiﬁcio Cluster Assistant Eiciucation pe;- Government Order dated 1~8~2GG?'.

__t§§§f'v"%>rder éated 9--11--x2{)G9 the Gmzernment Vwifthdréiai ptﬁwar gven to the peﬁtienars to éischarge the 'é§,:tieiss= as E ﬁ<-off:ciQ Qiuster zissistazzit Educaﬁon Oﬁicers and e:':«tﬁ1;s i:é§1 the same is Bimk Education Oﬂicers. '}'his came it':

' bhaiierzged before the Tribunal by the petiiioners. Petiiiieners get amended their appliaatiorz and 3159 cthalkznged the Gavammﬁnz Order iiated 19-5» 1995 '2«*v'§1€}Y'€-{1I1Ci€I' certain V 6 poets of Block Education Ofﬁcers came to be Created to man each block in the rank of Education Gfﬁcer in the pay scale of RS.2375--445€}.

3. '§'I1e centention of the petitioners before the.' was that the cadre of Head Masters of Schools and that of Assistant Edueati.Qﬁ §3ff1c'e:*s..:

and therefore entrustlnent of wei'i<___ of S'a!.;§enzisi:1§f£1§e c1i;;sfere"e. to the Head Masters designatinguas " Cluster Assistant Edueatien O1'3f§.eei*s_"£§'a:§gV .vir:-V._'ae}::n;'dance with the Cadre wvilefees the Government Order Wi.thdrawiﬁg me exztrusting the same to the Block Ed-ueatieiz': ._:C);i'£3§;:er}é~: ﬂeas COI1t'I'3I"_§f t0 the Recnﬁtment 'i"9i§:3.s§:na: éjd net find any substance in this A'"VV'C%3I}t€IA}.'Li€3I1 by the getitioners. It has held that the ":':v".G9§ier:1me£1§ierder in effect creates posts of Eciueation ifaﬁieere £118 pay $9336 ef Rs. 28'?'§«44$G and they are léesigeated as Black Eciucatien Qﬁieers 011.33: fer the sake of eéministrative eenvenience. It is also ebserved that if the Govenment. so desired, it might amend the Caére and 7 Recruitment Rules Craating the posts of Block Educatioii Ofﬁcers. In addition, it has found that the petitioners had no locus standi to pray for quaslriing the Government creation of posts af Biock Education affected the rights 01' the petitiorlers,-' The Bizou ' justification in the CGI"1€1'i_1(3t of the péfjticzmers 'Cha1Ie.h'giiigVV the vssithdrawai of assignment gi"i-.*<{:;"::i';,£:() Ex?' ofﬁcie Cluster Assistant. I23z,1"11caiiiii$z:'1' 'Cofﬁsequenﬂy, While dismissing the appﬁcatigzis,' I has imposed cost of 875.500 [-;'0fs«;. éac1"}__ of to be recevered from out {:5 tﬁajeir :ne pay bill of February 2010 and to send Vic; Kaxiaatakﬁ State Legal Services " %%%%% ' _ heard Sri P.S.Ra_§g0§a_1, ieamed Senior fG;éf :i,E:;é' pet:itim1€}:s amd MnB.V€erappa, leamezi éezgixiiiienai €i¢3vemm€:1t Aévocaté. Having carafuily peruaed an recard and the Grdar uﬁder Challenge, Wﬁ . "E10 {egg} gubstanse in thﬁ Cﬁfiiﬁfitiﬁiiﬁ urged by the .§é€iti0n€rsu ﬁdmittééiy, me petitioxmrs Wﬁfﬁ appointad ta " f r; as EX-affi<::ia CI"L$$'iI6I{' Assistami Educatiazz {iﬁfficrars in addition ':0 discharging the duties of Head "ef Govermnent High Schools. The Govemmem arrangement did not yield the desireti withdrew the assigimerzt §'ve1>i to t1'1e"'i£~IeadV.v*'i\«ie;ste}."S§; = "

eiitmsted the eame to Edueati0tiie3.:._V1C)iiiCefe;- had already been created as 19-3; $395. The petitioners cannot have ebntinue as Ex-

offieio Cluster Therefore, the order passeg found fauit with.

6. -has taken exception ii} the conduct at' petitieiiereiiiiiiéepproachmg ii; eh23}1e:<1g'21g the v4.{';eVe1n::iiei1t~ €'§)rdV"er_..V: The Tiibunal has heié that the {:tfz_nte11--tio;;1s 'i:ake11__b§; the petitioners were frivoicsue me that V theii'--éi:3pree.e1iedA'§:;'t}ie Tzibuzial not re adjudicate any ef their 'rights iﬁtit to cling to the posts by urgng imagnazy %ggem;asiA Tiaje has persuadeé the Tribune} to irnpoee cost of en each of the pettitioners. We find that this perticm ef ithevierder requires to be modiﬁed as the petitienere had bane. tide prosecuted their case before the Tribunai urgfmg that the gr , 9 withdrawal of the duties entrusted to them as E:-c:--eﬁ"1ei<:> Cluster Assistant Education Officers was iliegai.

7. In the resuit, we pass the foiievving order» The writ petitiens are dismiseed Conﬁrming ¥;iie_.f'er€i,er passed by the Tribunai. However, in1p0siti0:-if of RS.500/-- on each of the petitioners isivaeetesi. Q MP/Ck JUDGE

Unlock Advanced Research with PRISMAI

Karnataka High Court