Karnataka High Court
B L Narasimha Murthy vs Karnataka Power Transmission on 26 March, 2019
Author: R Devdas
Bench: R. Devdas
-1-
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF MARCH, 2019
R
BEFORE
THE HON' BLE MR.JUSTICE R. DEVDAS
WRIT PETITION NO.40442/2018(S-TR)
C/W
WRIT PETITION NOs.40443/2018, 50889/2018,
47694/2018, 52125/2018, 49635/2018,
47463-47464/2018, 2434/2019 (S-TR)
IN W.P.NO.40442/2018
BETWEEN
B L NARASIMHA MURTHY
S/O. B LAKSHMI NARASAPPA,
AGED ABOUT 44 YEARS,
WORKING AS EXECUTIVE ENGINEER,
(ELECTRICAL) BESCOM, O & M DIVISION,
RAJARAJESHWARINAGAR,
BENGLAURU 560094.
... PETITIONER
(BY SRI NAGA PRASANNA M, SENIOR ADVOCATE)
AND
1. KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED,
HEAD OFFICE,
CAUVERY BHAVAN, KG ROAD,
BENGALURU 560002.
REP. BY ITS MANAGING DIRECTOR.
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2. DIRECTOR
(ADMINISTRATION AND HUMAN RESOURCES),
KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED, HEAD OFFICE,
CAUVERY BHAVAN, KG ROAD,
BENGALURU 560002.
3. A M RAVISHANKAR
MAJOR BY AGE,
WORKING AS EXECUTIVE ENGINEER,
(ELECTRICAL) O & M DIVISION,
CHAMUNDESHWARI ELECTRICAL
SUPPLY COMPANY LIMITED,
MANDYA-577401.
... RESPONDENTS
(BY SRI S S NAGANANDA, SENIOR ADVOCATE FOR
SRI SRIRANGA S, ADVOCATE FOR R1
SRI P PRASANNA KUMAR, ADVOCATE FOR R3)
THIS WRIT PETITION FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO CALL FOR THE ENTIRE
RECORDS LEADING TO THE TRANSFER ORDER DATED
06.09.2018 AND QUASH OFFICIAL MEMORANDUM DATED 6TH
SEPTEMBER, 2018 (UNDER ANNEXURE-G TO THE WRIT
PETITION) ISSUED BY THE 1ST RESPONDENT IN SO FAR AS IT
CONCERNS THE PETITIONER AND THE 3RD RESPONDENT AND
GRANT ALL CONSEQUENTIAL BENEFITS.
IN W.P.NO.40443/2018
BETWEEN
H R NUSRATHULLA
AGED ABOUT 58 YEARS,
S/O LATE H A RAHMATHULLA,
WORKING AS SUPERINTENDING,
ENGINEER (ELECTRICAL ), EAST
-3-
CIRCLE, BESCOM NO 232,
5TH MAIN, II CROSS, OPPOSITE,
BANASWADI, P S KALYAN NAGAR,
BANGALORE - 560043.
... PETITIONER
(BY SRI NAGA PRASANNA M, SENIOR ADVOCATE)
AND
1. KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED, HEAD OFFICE,
CAUVERY BHAVAN, K G ROAD,
BENGALURU - 560002
REPRESENTED BY ITS
MANAGING DIRECTOR.
2. DIRECTOR
(ADMINSTRATION AND HUMAN RESOURCES)
KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED,
HEAD OFFICE, CAUVERY BHAVAN,
K G ROAD,
BENGALURU - 560002
3. H C SREERAMEGOWDA
MAJOR BY AGE, WORKING AS
SUPERINTENDING ENGINEER,
OPERATION & MAINTENANCE,
RURAL CIRCLE,
BESCOM, BANGALORE.
... RESPONDENTS
(BY SRI SS NAGANANDA, SENIOR ADVOCATE FOR
SRI SRIRANGA S, ADVOCATE FOR R1 & R2
SRI D R RAVISHANKAR, ADVOCATE FOR R3)
THIS WRIT PETITION FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO CALL FOR THE ENTIRE
RECORDS LEADING TO THE TRANSFER ORDER DATED
06.09.2018 AND QUASH OFFICIAL MEMORANDUM BEARING
-4-
DATED 06.09.2018 (UNDER ANNX-H TO THE WRIT PETITION)
ISSUED BY THE R-1 IN SO FAR AS IT CONCERNS THE
PETITIONER AND THE R-3 BY ISSUE OF A WRIT IN THE NATURE
OF CERTIORARI AND GRANT ALL CONSEQUENTIAL BENEFITS
AND ETC.
IN W.P.NO.50889/2018
BETWEEN
G. NAGARAJ
S/O. GUJJA MADAIAH,
AGED ABOUT 47 YEARS,
WORKING AS ASSISTANT EXECUTIVE
ENGINEER (ELECTRICAL),
OPERATION AND MAINTENANCE,
KOLAR RURAL SUB-DIVISION,
KOLAR, KOLAR DISTRICT.
... PETITIONER
(BY SRI NAGA PRASANNA M, SENIOR ADVOCATE)
AND
1. KARNATAKA POWER TRANSMISSION
CORPORATION LIMITED,
HEAD OFFICE,
CAUVERY BHAVAN, K.G. ROAD,
BENGALURU-560 002,
REPRESENTED BY ITS
MANAGING DIRECTOR.
2. MANAGING DIRECTOR
BANGALORE ELECTRIC SUPPLY
COMPANY LIMITED.,
CORPORATE OFFICE,
HEAD OFFICE, K.G. ROAD,
BENGALURU-560 002.
-5-
3. T. S. LAXMINARAYA MURTHY
MAJOR, WORKING AS
ASSISTANT EXECUTIVE ENGINEER,
(ELECTRICAL), 220 K.V. RECEIVING STATION,
DODDABALLAPURA,
BESCOM, BANGALORE 560023.
... RESPONDENTS
(BY SRI/SMT RAKSHITHA D J, ADVOCATE FOR R1 & R2
SRI VIJAYA SIMHA REDDY, ADVOCATE FOR CAVEATOR/R3)
THIS WRIT PETITION FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO CALL FOR THE ENITRE
RECORDS LEADING TO THE TRANSFER ORDER DATED
09.11.2018 AND QUASH OFFICIAL MEMORANDUM DATED
9.11.2018 (UNDER ANENXURE-F TO THE WRIT PETITION)
ISSUED BY THE R-2 AND ETC.
IN W.P.NO.47694/2018
BETWEEN
SRI SHIVAKUMAR V
S/O V N VEERANAGAPPA,
AGED ABOUT 37 YEARS,
R/A NO.54, 11TH A MAIN,
NEAR MARAMMA TEMPLE,
VIRUPAKSHAPURA,
KODIGEHALLI,
BENGALURU-560097.
... PETITIONER
(BY SRI RAHUL S REDDY, ADVOCATE)
AND
1. THE STATE OF KARNATAKA
REP BY ADDL.CHIEF SECRETARY,
DEPT OF ENERGY, 2ND FLOOR,
VIKASA SOUDHA, DR.B.R. AMBEDKAR VEEDHI,
BANGALORE-560001.
-6-
2. THE MANAGING DIRECTOR
CORPORATE OFFICE, KPTCL,
KAVERI BHAVAN,
BANGALORE-560009.
3. THE DIRECTOR
ADMINISTRATION AND HUMAN RESOURCES,
KPTCL, KAVERI BHAVAN,
BANGALORE-560009.
4. K R NARAHARI
FATHER'S NAME NOT KNOWN TO PETITIONER,
AGED ABOUT 43 YEARS,
W/A OPERATION AND
MAINTENANCE DIVISION,
HESCOM,
VIJAYAPURA-586101.
... RESPONDENTS
(BY SRI S S NAGANANDA, SENIOR ADVOCATE FOR
SRI S SRIRANGA, ADVOCATE FOR R2 & R3,
SRI REUBEN JACOB, ADVOCATE FOR R4
NOTICE TO R1 SERVED AND UNREPRESENTED)
THIS WRIT PETITION FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER DATED 20.10.2018 PASSED BY R-3 VIDE ANNEXURE-A.
IN W.P.NO.52125/2018
BETWEEN
D MAHESHWARAPPA
S/O LATE D CHANNABASAPPA
AGED ABOUT 59 YEARS
WORKING AS EXECUTIVE ENGINEER
O & M DIVISION, HESCOM
HAVERI-581110.
... PETITIONER
(BY SRI VIRUPAKSHAIAH P H, ADVOCATE)
-7-
AND
1. THE DIRECTOR
(ADMINISTRATION & HUMAN RESOURCES)
KPTCL, CORPORATE OFFICE
KAVERI BHAWAN
BANGALORE-560 009.
2. THE GENERAL MANAGER
(ADMINISTRATION & HUMAN RESOURCES)
CORPORATE OFFICE
BESCOM, K R CIRCLE
BANGALORE-560 009.
3. ERANNA
FATHER'S NAME NOT KNOWN
AGED ABOUT 57 YEARS
WORKING AS EXECUTIVE ENGINEER
WORKS DIVISION, BESCOM
DAVANAGERE-577 001.
... RESPONDENTS
(BY SRI S S NAGANANADA, SENIOR ADVOCATE FOR
SRI SRIRANGA S, ADVOCATE FOR R1 & R2
SRI A NAGARAJAPPA, ADVOCATE FOR R3)
THIS WRIT PETITION FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ORDER
VIDE ANNX-H DATED 11.10.2018 PASSED BY THE R-1
AUTHORITY IN SO FAR AS THE POSTING OF THE PETITIONER IS
CONCERNED AT SL.NO.2 AND ETC.
IN W.P.NO.49635/2018
BETWEEN
DHANANJAYA V
S/O VENKATAPPA
AGED ABOUT 47 YEARS,
WORKING AS ASSISTANT EXECUTIVE
-8-
ENGINEER, OFFICE OF THE BENGALURU
RURAL CIRCLE, BESCOM
BENGALURU-560065.
... PETITIONER
(BY SRI BASAVARAJA PATEL G K, ADVOCATE)
AND
1. THE KARNATAKA POWER TRANSMISSION
CORPORATION LTD,
REPRESENTED BY ITS
MANAGING DIRECTOR
CAUVERY BHAVAN, K G ROAD
BENGALURU-560009.
2. THE MANAGING DIRECTOR
BESCOM CORPORATE OFFICE
K.R.CIRCLE
BENGALURU-560 001.
3. SATISH S K
AGED ABOUT MAJOR
WORKING AS ASSISTANT EXECUTIVE
ENGINEER, LT RATING DIVISION
BESCOM KORAMANGALA
BENGALURU-560073.
... RESPONDENTS
(BY SMT SHUBHA S, ADVOCATE FOR R1 & R2
SRI K H SOMASHEKHARA, ADVOCATE FOR R3)
THIS WRIT PETITION FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING TO CALL FOR THE
RECORDS AND PROCEEDINGS, QUASH THE ORDER DATED
6.9.2018 ISSUED BY R-1 AT ANNEX-E IN SO FAR AS THE
PETITIONER (SL.NO. 116) AND THE R-3 (SL. NO. 115) ARE
CONCERNED, AS WELL AS ORDER DATED 30.10.2018 ISSUED
BY R-1 AT ANNEX-K BY THE ISSUE OF WRIT OF CERTIORARI, AS
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ARBITRARY, ILLEGAL AND VIOLATIVE OF ARTICLES 14 AND
16(1) OF THE CONSTITUTION OF INDIA AND ALSO THE
GENERAL POLICY OF TRANSFER OF THE STATE AND ETC.
IN W.P.NOs.47463-47464/2018
BETWEEN
1. SAVITHA. D
W/O NAGARAJ NAIK C
AGED ABOUT 36 YEARS
WORKING AS ASSISTANT EXECUTIVE
ENGINEER (ELE.), OFFICE OF THE
EXECUTIVE ENGINEER
O & M DIVISION, BESCOM
HARIHARA,
DAVANAGERE DISTRICT-577 601.
2. V S MURTHY
S/O L VISHWANATHA RAO
AGED ABOUT 59 YEARS
WORKING AS ASSISTANT EXECUTIVE
ENGINEER (ELE.), 400 KV RECEIVING
STATION, KPTCL
GUTTUR, HARIHARA TALUK
DAVANAGERE DISTRICT-577 601.
... PETITIONERS
(BY SRI VIRUPAKSHAIAH P H, ADVOCATE)
AND
1. THE DIRECTOR
(ADMINISTRATION & HUMAN RESOURCES)
KPTCL, CORPORATE OFFICE
KAVERI BHAWAN
BANGALORE-560 009.
-10-
2. THE GENERAL MANAGER
(ADMINISTRATION & HUMAN RESOURCES)
CORPORATE OFFICE,
BESCOM, K R CIRCLE
BANGALORE-560 009.
3. THE EXECUTIVE ENGINEER
O & M DIVISION
BESCOM, HARIHARA
DAVANAGERE DISTRICT-577 601.
4. LAKSHMAPPA K
FATHER'S NAME NOT KNOWN
AGED ABOUT 43 YEARS
WORKING AS ASSISTANT EXECUTIVE
ENGINEER (ELE.), 220 K V RECEIVING
STATION, KPTCL
HAVERI-581 110.
... RESPONDENTS
(BY SRI S S NAGANANDA, SENIOR ADVOCATE FOR
SRI SRIRANGA S, ADVOCATE FOR R1
SRI G C SHANMUKHA, ADVOCATE FOR R2 & R3
SRI A NAGARAJAPPA, ADVOCATE FOR R4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH
ORDER VIDE ANNEXURE-M DATED 16.10.2018 PASSED BY R-1
AUTHORITY.
IN W.P.NO.2434/2019
BETWEEN:
RAMACHANDRAPPA. G
S/O. BASAVARAJAPPA,
AGED ABOUT 50 YEARS,
R/AT NO. 107, SURYODAYA NIVASA,
-11-
D.C.M. TOWNSHIP,
1ST MAIN, 4TH "B" CROSS,
DAVANAGERE-577 003.
... PETITIONER
(BY SRI VIRUPAKSHAIAH P H, ADVOCATE)
AND
1. THE DIRECTOR
(ADMINISTRATION & HUMAN RESOURCES),
KPTCL, CORPORATE OFFICE,
KAVERI BHAVAN,
BANGALORE-560 009.
2. THE GENERAL MANAGER
(ADMINISTRATION & HUMAN RESOURCES),
CORPORATE OFFICE, BESCOM,
K.R. CIRCLE,
BANGALORE-560 009.
3. THE EXECUTIVE ENGINEER
O & M DIVISION, BESCOM,
DAVANAGERE-577 002.
4. A. K. THIPPESWAMY
FATHER'S NAME NOT KNOWN,
AGED ABOUT 42 YEARS,
WORKING AS ASSISTANT EXECUTIVE
ENGINEER, O & M SUB-DIVISION-1,
BESCOM,
DAVANAGERE-577 002.
... RESPONDENTS
(BY SRI S S NAGANANDA, SENIOR ADVOCATE FOR
SRI SRIRANGA S, ADVOCATE FOR R1 TO R3)
-12-
THIS WRIT PETITION FILED UNDER ARTICLES 226 & 227
OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ORDER
VIDE ANNEXURE-F DATED 24.09.2018 PASSED BY THE R-1
AUTHORITY IN SO FAR AS THE R-4 AND PETITIONER ARE
CONCERNED AT SL.NO.5 AND 6 RESPECTIVELY AND ETC.
THESE WRIT PETITIONS HAVING BEEN HEARD AND
RESERVED ON 06.03.2019 AND COMING ON FOR
PRONOUNCEMENT OF ORDERS, THIS DAY, THIS COURT MADE
THE FOLLOWING:
COMMON ORDER
Since question for consideration and grievances urged in these writ petitions are one and the same, these matters are heard and disposed of by this common order.
2. The petitioners are employees of the respondent- Karnataka Power Transmission Corporation Limited (hereinafter referred to as 'KPTCL') and Bangalore Electricity Supply Company (hereinafter referred to as 'BESCOM'). BESCOM and all other ESCOMS are subsidiary companies of KPTCL. The grievance of the petitioners is that they have been transferred in the middle of the academic year and well before the minimum tenure provided under the Government guidelines dated 07.06.2013.
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3. Sri. M. Nagaprasanna, learned Senior Counsel appearing for the petitioners submits that the respondent- Corporation and Company have adopted the Karnataka Civil Services Rules, 1957 (hereinafter referred to as 'KCSR', 1957) and the Government guidelines pertaining to transfer. It is submitted that it is an undisputed fact that the transfer orders have been issued in violation of the Rules and the guidelines which govern the transfer of the employees and therefore interference is sought at the hands of this Court.
4. On the other hand, the main contention of the respondents is that the Government guidelines dated 07.06.2013 is not adopted by the respondent-Corporation/ Company, for the year 2017-18 and onwards. Learned Senior Counsel, Sri.S.S.Naganand, appearing for the respondent- Corporation/ Company submits that the transfer guidelines of the State Government is not automatically applicable to the respondent-Corporation/Company. It is further contended that the object of the transfer guidelines and the contents -14- thereof clearly indicate that the same cannot be applicable to Corporate Bodies as the Hon'ble Chief Minister does not exercise powers in regard to persons who are not Government servants. Therefore, from time to time, in exercise of powers delegated to the Managing Director of the Corporation, the Managing Director is empowered to transfer the employees, in public interest and exigencies. It is therefore submitted that it is left to the discretion of the Board to either adopt or not adopt the Government guidelines on transfer.
5. During the course of these proceedings, the respondent Corporation was directed to file an affidavit regarding the adoption of transfer guidelines. An affidavit dated 12.02.2019, sworn by the Deputy General Manager (Personnel) was filed before this Court on 13.02.2019. It is stated in the affidavit that the order dated 26.02.2013, was not issued pursuant to any decision of the Board of Directors of the Corporation. It was issued based on the approval of the Managing Directors, who exercises powers as the Chief -15- Executive Officers of the respondent-Corporation. It is also stated in the affidavit that the Managing Director has taken a decision that the transfer guidelines of the State Government would not be adopted for the year 2017-18.
6. It was therefore submitted by the learned Senior Counsel Sri. S.S.Naganand that the adoption of Government transfer guidelines was not mandatory and it is only the Board of Director which can decide whether or not to adopt the transfer guidelines. Since, the transfer guidelines have not been adopted for the years 2017-18 and any further, the foundation of the petitioners contention that there is violation of the transfer guidelines is taken away. Even otherwise, since transfer is an incidence of service, the orders of transfer issued in public interest should not be interfered with.
7. The learned Senior Counsel further submits that the transfer policy was not consciously adopted by KPTCL in view of the recent judgment of Hon'ble Supreme Court in the matter of B.K.Pavitra Vs. Union of India, reported in (2017) -16- 4 SCC 620, which has led to large scale changes in the Seniority List and designations which would inevitably lead to creation of vacancies in various places due to promotions and demotions. It is therefore submitted that the impugned transfer orders had to be issued in the interest of the Corporation, which is a bonafide act and inevitable in the wake of large scale changes as stated above.
8. By way of reply, the learned Senior Counsel Sri.M.Nagaprasanna submitted that the contention of the Corporation that the impugned transfer orders were inevitably issued in the wake of the large scale changes that were brought about while complying with the directions of the Hon'ble Apex Court in the case of B.K.Pavitra (supra), is nothing but an after-thought. In this regard, it was submitted that in compliance of the directions issued in B.K.Pavitra, promotions and demotions in KPTCL and BESCOM were effected much before 16.04.2018 in order to avoid contempt petitions. The learned Senior Counsel submitted that the -17- KPTCL had in fact filed compliance affidavit before the Hon'ble Supreme Court and therefore it was contended that the impugned transfer orders were not issued in the backdrop of B.K.Pavitra's case. The learned Senior Counsel asserts that 275 transfers/promotions/demotions were made on or before 16.04.2018 and the impugned transfer orders had nothing to do with B.K.Pavitra's case.
9. Heard Sri. M.Nagaprasanna, learned Senior Counsel for the petitioners and Sri.S.S.Naganand, learned Senior Counsel for the respondents.
10. Since KPTCL had contended that the impugned transfer orders were inevitably issued in the backdrop of B.K.Pavitra's case, this Court had directed KPTCL to furnish the records and notings pertaining to the impugned orders. Learned Senior Counsel for the respondents had furnished the individual files along with the note-sheets. This Court has gone through the notings and did not find any mention that the transfer orders are being issued in the backdrop of -18- B.K.Pavitra's case or the aftermath of the promotions/demotions effected in compliance of B.K.Pavitra.
11. This Court has gone through the order dated 22.06.2013, issued by the Director (Administration & Personnel), KPTCL stating that the earlier Official Memorandums dated 19.04.2005, 21.05.2005 and 27.05.2005, pertaining to the transfer guidelines of the employees of KPTCL and ESCOMs stand superseded by the adoption of Government transfer guidelines dated 07.06.2013, from 2013-14 onwards. The respondents have not placed any material on record to substantiate their contention that KPTCL/ESCOMs are either required to or hitherto followed the system of passing a specific order every year adopting the Government transfer guidelines. Moreover, a plain reading of the order dated 22.06.2013, makes it clear that the KPTCL/ESCOMs adopted the Government transfer guidelines dated 07.06.2013 for the year 2013-14 onwards. It is pertinent to note that the earlier transfer guidelines dated -19- 22.11.2001, was superseded by Government order dated 07.06.2013 and therefore KPTCL/ESCOMs were required to adopt the new policy. KPTCL/ESCOMs have always followed the Government transfer policy and adopted the transfer guidelines as and when changes were brought about by the Government. Whenever, changes were brought about to the Government transfer guidelines, KPTCL/ESCOMs followed suit by issuing orders adopting the same. Therefore, the contention of the respondents that the respondents have not adopted the transfer guidelines for the years 2017-18 onwards, does not stand to reason. There is no such requirement that KPTCL/ESCOMs should adopt the transfer guidelines every year by issuing a specific order. The respondents have failed to place on record any material to substantiate their contention that every year the Corporatin/Company had passed specific orders adopting the transfer guidelines of the Government viz for the year 2014- 15, 2015-16 and 2016-17.
-20-
12. Even otherwise, the contention of the respondents if accepted, would give raise to an anomalous situation where a statutory authority/Government entity answering to the definition of 'State' under Article 12 of the Constitution of India, should be left in a state of lawlessness. Every State and State entities within the definition of Article 12 are required to regulate the recruitment and service conditions of persons appointed to public services and posts connected with the affairs of the State, as provided under Article 309 of the Constitution of India. The adoption of the transfer policies of the State Government by the respondents is in accordance with Article 309. On the contrary, if the arguments of the respondents is accepted, it will lead to a situation where there would be no guidelines regulating transfer, which would run counter to Article 309.
13. The alternative argument of the respondents that the impugned transfer orders have been issued in public interest and therefore, they should not be interfered with, should -21- also necessarily fail because, para-9 of the guidelines provides for such exigencies, however, the procedure requires to be followed. The tenure of posting of a Government servant may be extended or reduced by the competent authority, after recording reasons for the same in writing. It also provides that the minimum period of stay at a place can be reduced if, the competent authority feels that the employee is not suitable for discharging the duties at the present place and the reasons are to be recorded in writing. As noted earlier, the noting sheets do not reveal of any such exercise having been undertaken by the respondents and order of the competent authority recording reasons in writing is not forthcoming.
14. In the light of the above, this Court is of the opinion that the respondent-KPTCL/ESCOMs have issued the impugned transfer orders in violation of the transfer guidelines dated 07.06.2013 and therefore, the same requires to be set-aside.
-22-
15. As a result, the writ petitions are allowed. The impugned transfer orders dated 06.09.2018, at Annexure-G, in W.P.No.40442/2018; order dated 06.09.2018, at Annexure-H, in W.P.No.40443/2018; order dated 09.11.2018 at Annexure-F, in W.P.No.50889/2018; order dated 20.10.2018, at Annexure-A, in W.P.No.47694/2018; order dated 11.10.2018 at Annexure-H, in W.P.No.52125/2018, order dated 06.09.2018 at Annexure-K, in W.P.No.49635/2018; order dated 16.10.2018, at Annexure- M, in W.P.Nos.47436-47464/2018 and order dated 24.09.2018, at Annexure-F, in W.P.No.2434/2019 are quashed and set-aside.
SD/-
JUDGE DL