Sri. Ulhas vs The State Of Karnataka on 3 January, 2012

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Karnataka High Court

Sri. Ulhas vs The State Of Karnataka on 3 January, 2012

i 5% 'Mia: HEGH COURT <3? %<;A:{:\a/:;§Ai<A AX 35753 TEES 'ESE §'§"§)AY ..§_5%NE}éR'5f3Z€/i}'§'2v _A.' 8%:F<>R;i:« X THE 88?'? BLE MR. jusi WRIT PETETEON ;=s.g.3{}<¢>2;: €ﬁi§§%;:7<;39 s§59';3:. BETWEEN:

3. Sri ' S/'0. IV$f;w21--:i_Ba1e}§I::ndi*i;f_- '_ * ;'x£§sdV~A3_5i91?3t 5:311/j:§€8ff-S} ' R35id;ngA':£:.~N_Qf§:2§:?,'Sh_radh:: Rssidensgy, Sairgpiga Riuzieif a:ig:_S'i:.iy" agar, Bezga.:um%, PETETIQNER (By :.G 3 E\2'Ia1._1Vf;}2.:'n:zt}::z:§ Advocate} ix, KZi§'ﬁ2i{2':}<é3:, R6/p:'s::'§;L{:§'::%:€V:i by $5; Chief S€€21'<:27i2ii'jg" {<1} $15 :'3§§%&::':éV1nenE s:>1"'§{a:"£:a,%::2:i<.2L ? 's/'§;i.§é2:::;: S£>:}<i%::; _,%:2"§@e{ﬁ<::: Veisdhé, V ~. 8anga§{>:'r:.

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are 1:9 his Saiisfisci befgre the Séxfzznt or remevai fmm S€i'\'iC€, ®p<>1'tL1niEy «sf haaring. The cambined_V§'¢v3'<§_§V1§§~ 5% 319 and 3% indicates that tlfié subject to d<)ctrine of pieasurea V"t'§%e"'i»in3it8.Ei:>ns irnposed under Af{iC1€:.;ﬁ;"£'iV'; :m§i;ing we 285(4) of {he KCSRS, ii 0bEi'g';;:_(>':'y i:};i%s: competent authority :0 feﬁow the pr<><:.;';::i:;::§ preécriheﬁ' un5.5:* A§"'[§(.':§€' 31 I 9%' {he Ci)§'iSiiiu{§G§} of inciia ;:::<§V ':E1s.§i;£*}:;:;eA;'«.§{ ifs caézzienéed {E1211 Ehe §1"{}§%.lg§}€§ N{)§§ﬁCE1E§{3§'} E5;

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.5 / dismigazﬂ or z'em::svai 'fr<>;:r: sesxéee. Ye: zzméheg' fe2ri:ure ef <:<'>:::puEs<3r§; :*et%remen't is {hat it e:::j;'_ie§~..fgA:ié§?§'~E: giifihiep service benefkg {Q Which {he pe:'s;::§: 53:2 reiifeé; :;i:_;>1;iE(i be ::§§§i'ii'{<7:{;:i,:* I1: is gaise pointed. out: ihzstémihzzi was ;§:?(wided"--%.fs;1*'uzndezr uiee 95-A and Rule 285(4) are in Qf iiﬁfefexiit si':uaE:i<:>n$ and were meant to be c<f:m§j'1e&:nent.:,{f;;*.-. Riﬂe 954%)' addressed the gitfails 0f inebiigébility may have incurrecé d11:*ing»;f "21.<:.eéui1t 01' irzdiseipline or incapacity. Ruie 285(4) on the other hand eniirely outside the scape of Arti<:le 3 H of mg ..§:;>f1's~1:._i_£i,::i:5:1 is_ fmj:12erEL'<>i3§e_:::E;ed {hag the te:/10:" cf Ruie 285(4) {ices not 'eV:1§*%$age :%:e.,eVi's:i<§,:;1nce es" 8, netéee er {he helciizzg {>15 3 demesiie eaigigéfy e'e§§;--;"e'eI=im*{>king {he eamee henee ihe giea sf v%«:>§a*Ei<>e ef p:'%neE§§e§;«:_<:>f :122i:;:'2':E §usE§ee {:3 {he v%<:::Eai:i0r': sf As*:§<:ie 31$ of me '=. '{:{::i5§:.é::i%:§<}:: is E'£i;>§ ieriabie, It aEs;::} ee:::en{ie:f, ihai {he very agpeei sf <:s:>I:éi:2L:2€:2: :: ':}{}'«'€%'§':§"£E€;F§§ serves}: in service {ii} p 3 .....4 Cw.) SU1C>€i31"2i{E§}éi2i'{§(.}I"E dep<*:::d§n;; as i: g%(>s:3s an v:2:"?:<>:1s~; <>:h§:sf_jf:z{;§:'<>ré§~ :€§E}§3?3 dssirzzbiiiiy and in<;u:°:'§::g <21' ir:<:1V§g%bi1i€§/ by His ?_<V;s2Ié:"3::'}2:%:::'< Servatzi; cizériitg Serxzice, :'sEi:*ing the §§eti'ai{3i1c.:'":md€:'._R::§3 285 {rili} by applying the test 9? desirzzbéfxiiy c2:g.n<§':._ b6 frQ.:f;1i€d" u;:=;<>ﬁvM;1f;::i H0? d:>€s it itﬁringe upem any :'ig'iii_i?c§Eed %f:._th€§:%etitig>ners as the right te:> {dire :1 G<>ve:*nmé§:t '_Se:Ié?anf<:~<§1:":;§1:Is(>:'§Ey,Vis iibS()Iu£«3. It is C():}t§.%{r§<i»e§i directiy Spring from an orqsi an :f:vi':éVV':%;'¥;5'j;3ctiw'e dacisian of ihe C£>mpe:a-mV.A;§:%g§::iié:§: azxpigiﬁficvzgtion Qf mind and aiso where the of are 110%: the ressuit of any p€:n2:Et;»c thésﬁicz. cf ::at:.:_.f2:Ejézstice @065 not came Ema giay. if an '_ e§1;;_:3'§':~iyé s.' :Ij:a€.ie:,"i'é: éS.___:j:1€>:"€ for enabéing {he auihoriry passéag tbs 'G:a:'i,'<'::%i<;._fG:'§':a. ié?;:1.;>p%ni<>r: that $16 retéremerzé: Sf '£16 C<>§1<:emed £3 §:s;:$é':;':§2::"j§,z' %:é f;3:; i>Eéé: §§':'i€§'éiiSL S110}: aiiqairjg {:%3f':f€§'S {:3 righi an the G{}kF€§";§1E§;§nE S€I°VZiE3§ is f{}1' gr: 0pp<)§:ui':§2:y $0 §;7Q€€'€ $315: ..f"»g£*<§u:::is 3:: w}';%c§: 3 d€C§S§£§ﬁ izzkeg is yams him éﬁ pasﬁéa: %%;§€:'£::;:, T326 §f}(}\?'»:'§:§' a:<>::fe:§rf:§ {H} {Ere €3£>v$m:';:€.:':t :::;:rm<>E be 3:53 3 ii} Eje eiiher L:eg.je§ded 05 :.::1<:<>m:"<:>§§e;i in View :2?' :§ﬁ:e--.p:*g§i»--§§'§e:fis-----.s:§§f Sub-RuIe (4?) of Rule 285 :3? the KC4SR;_$' *-:<':_euf» 'v'i{}I21'{§'v'€ of Artieie 14% ef {he C<>ns§iiu%:i:>n1'e1"~fn&§2:_. -- IE is further e<)n:eedeef'TVbv the'reﬂexv:3n<ieéi§:é..'i?1€;it '»?;s'ha1%t required ef :1 competent auth0ri1:y_ to form an epiniozl on an abjectivVe'--«.._£i,seSe§n;;ate,"'~Vin». ;§ee1ic inierest, 0f the de3i1*abiI:€y' er ezherwise ef men': Servant in serviee. is not fatal :0 the {i€CiSiOf1'§}.'§fféV'f§§i::'%iEV.;_:¥3 Where {he Ruie is silent 1:9 Le be adopted in examining the des§:'abiiAit;j_§§fc<>'::§fie.§AI;i§_4ihe"peti:i<>ners in servi<:e, {he competent authe;y'iEy_iS free. ';{>"2:'<i<>;:§':" 0:" feﬂew whatex['er prozsedizre they may 1cie.e.ff1 T?h"e_._euEminaE§<m ef sue}: exereése iiﬁdéf Reie 285 {4} AL'-beieg :*e~iire::1ez':t" ef ihe eéfieéei C(}§1C€«§"§}§(§j which is :10: 21 pe.::§_si::'::*e::i1; the f'1§€{h{}€1 9: basis ef fgérming an e;>;:si::ié>11 by ﬁze '4"-..V"f§<>§npe:e::': Auiheriéy éeeagmes i:*:*eEev2ze:. in {he abseeee G? 'a§§e;g2:E§{>e5 21>? $355553 j"§:§e.<;, 2: Gevemmeizi Se:'v::er:e: ezanzzei agk fez"

' "-~EE'1é:'J1§€§'§2'1L er: {ﬁe baisés: eff xi/hiee, 2: e«;>';':a::Ez;s;i<>:2 W318 gmiveé :13, as pr§ng:ipI<:s {>5 n2::'a:::E juséécs i2{}m€3 Ema) :>pe:"a:i:m, amifg :a=*§1"s;::§"';'«-.a'332%:

se1*v.:;n: is pmcseded zzgzzinsé in am ens;;uiry whicii::<>;;£{i'<.E;§;:(§"'*:<>'~.

§:np<>s%ii{)n of puﬁiﬁhiﬂﬁiii. In \Ji€%.7fi' "€:s15"-§';>.€=;:< éitzatz'-N:>:ifii:v;1€§<}n9 N<>.DPAR/'25/SHCf2{}Ci9 dateai ;:3,i}e;.2z:>£> 9g§ :sg§¢;.§ ;:~, m%¢yLp:;bA:%;i;%% interest and the $211128 being in ;1cCQféf2;;:1c:<: with 22:x%}'_--, IE5: gufséiixiioneré' gsre not entitled for qz.:é'£:«;~hing .v/€92" ':,E<1é:; j.é:z.z:'1e, Imich" 368$? fin' 21 dire<;:i:i«:>:: "£0 reingtatsa thsm w§~:h <:§i>'r1£§11u_§~:}2"':;>.f~$¢§_.\ii<:e with 21!? {)ih€:f C<>nseqLi6n*:ia£ b_:3§-'€.fi'_':s° I:.§s__a}§=:f:E<§i--:%:§:{3:§s:d .'_£_h;:.t" Eh; High Ceur: of Kzirnaiaka had <:<>nstitt::ed--. 'Q: .VC<.;m:ﬁé::éa_ '€02" -'the purpose of screening the perf<)rm:1n?c3_ <:;:§ jzidficizizé 0f the Siatﬁ JL:c£§<:i21r}g far ihair c<}néi~i-guafion £32 s's;'s;i§:§_be3?:>nd SC: years and before: such Off§CE3§'S ':::%:t3?'m.$sf:._§8~ iiiiiiﬁi' a N<>tifiCa:%<>n daiaé 2?3,9;2(3{}§. "E316 Said C<>:ifr:é§::éé;% §%a?;?%:":g s;u'§m§::€<:i £5; §e§<}§E, $25 has bﬁﬁﬁ iha F1211 Céﬁéiif {>15 {ha Eiigh {:{}iii"E by is :rs:~:;0§:iiier:

' :;%.;;::e:§2_«2§.£»2:{E{}§X E: §'::€:'€f<;;:'€ i.t{}ﬁ§:E§E{§:€{§ '€§1:'£ iha §€?§i§{>ﬁ be d§smis;:~;e§ 21$ baizég 27%/§ih£}LEi 25:5; mam, 22 iv} Wheiiéei she: sxercéga wag pefxrzésaiizle ins{;vfg:<.4_4:::._ the peiiiémzsr was CG§$€f§3€d?

9. in addressing the above, it i$»'nQ:.::,éc}Va$ 3a%§5'te '9.s:'£.d,1jéé,$T_:iie.

saverai decisions cited ab0vs:=;$ as-..:he safrnéihave;'§€§::zV4_¢9n.§;idé1*e§"L. in 3:: ideaiica} petition, Ejevaré ggvjsetition. In the Gpinign ef this €;Qz;:i*§; it. pssition that emerges fmm thfé: _§i§:s;i$i0fﬁé in the foliewizig decisions is AXZ India Judges Agsoczagzonj ~59; ';;:g;:{:,%;;9§2;: soc H9 iﬁareinafier :eferred i:0" :33' fer bréviiy), A55 frzdic; Jziciges ﬁxssgciafion €522.59:/i"v.aL}'T"'?}:a'i:::? {Z§'§3)4 SCC 288 (hereinafier .' V. §;"'fiT6 '3'"'i';éCi 3-.i:'0 2L::._' :h;3«V"23;§§A-2' far braviiy) éifid Aié Iszdia Jzzdgézs I . ::.§:§f~. f§izi§2: sf Izzdia, (2092)-4 SCI: 247 {izerainafter _ :s"€:£':*sd ' £316 ﬁxiig'-X-3* fer §:'sviiy}. 'Elsa ags sf Vgﬁgsgazsﬁizaiésg §f jV:1::ﬁ::ia1 s;'2ff§£.i€{'$ 3:: iha geagiry '@533 1:9 'as 58 V

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