Rajalakshmi N K D/O Krishnadas N S vs The State Of Karnataka Rep By The ... on 19 March, 2008

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Karnataka High Court

Rajalakshmi N K D/O Krishnadas N S vs The State Of Karnataka Rep By The ... on 19 March, 2008

Bench: H N Nagamohan Das

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

mm) THIS um 19"' DAY OF MARCH, zoos

BEFORE

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1 THE STATE OF KARNATAKA
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 - 6 THE  CHANCEI..._LOR!REGIST'RAR

 _ TI-IEMANGALORE UNIVERSITY
A   -  RESPONDENTS

(By 3&4. 's AGA. FOR R1-3 I n..: 1:} A'D'l"l'1'l. nan 1:_.*r\nn 4:

on. xv; ~-.,n.l.\.I..Lr;'¢, nu \' ., 1 US\ l.\"U Sli. P S KUMAR, ADV., FOR R-4 ~ Rs-5 SD.) TI-HS WRIT PETITION rs FILED UNDER ARTICLES 225 AND I 'I1-LE CQNSTIIUIIQN QF _l_NDI_A -A. PRAYER IQ , LQUASH THE IMPUGNED ENDORSEMENT DI'. 15.3.2002 ISSUED EV D' 'UTITE ARTKTDVD EEDTIIQ AQ AD1l'l"'I"'DA'DV' A'k1T\ '\fIf\'l' A"l"l'lfI?

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-In I-\-II V'-I-ll' II-IVS' ll-I-J III-\LJJ-I-I~\&I-I'-L -ll-I' I'-I'-1'11-l£¥LI"l-I OF THE PRINCIPLES OF NATURAL JUSTICE AND ETC.

-A/ M. & \/\.-r TEES WBII' PE'I'lTION COMING ON FOR HEARING THIS DAY, THE COURT MADE THE FOLLOWING; ~ .QB.D.E.B Iﬁ thi. ......:e "mam rt-In nnfﬂinmnrn nun m- 9;! _;rr g H II- IJVIIIIUII IIIV yvnuvanvtu Iuvrvu raw; _~._.. V_'.. nature of cettiorari to q'uw" the enut:r'*"sen*""te*i'tt :dated_1§.j93«..2&G2 _ A' the ﬁﬂh respondent denying the cisirn of 'petitioners "

consideration their entire service into and reckon the the purpose ofpay ﬁxation and

2. 'The claim or the' service is based on UGC qualiﬁcation for nppoitmnent'of'tescisers 'tntdoocollcaes and other measures ﬁr.-ii. learned counsel for the petitioners one the petitioners in their representation dated to reckon the past service for the Wlmse of pay rtrrr1:r.trrr_iortty, restricted their claim only in so far as it relates to T!-.i.. sttlzn-.is..ion of the !es.m.ec.l counsel for the petitioners is Vfriseed on re-rd. Therefme what is re-.:-.=:ir-..... m be w..~.-id-.2.-'ed. by the u is counting of past services oflw e_i_'of the _"'pu1pI.rw"'"""

of pay ﬁxation and not the question of ﬁnder the ' ordertherespondents rejectedtheclaim ofpetitioncrs by relyingon pars ,4_./J C/ appiieaﬁon no." '2§2__9§_to. 2 I 22555-22573;, 1 rendered as stop-gap i at UIIUUUI-u Ant Ar W YVIIIIIIVIIII W'-

15.11.1999 am! the tour "l7(2)(G) Ad-hoe service of more than one duration can be counted provided, "

(i) year duration.

gppninmd an ran gm 1 \"'l Helene ,-_-- _.

mommmdaﬁm the 1Wd1 'if

(iii) 1-'1e[é11e aeI.:§éited«te't11§-poet in gaauoaaq-me without any """ H » caezdidataes/contract lecturers are nbt_ eli_m'b1e.._foé§'A'cetmtiﬁ§""of service in view of the deeieionthf 'the_ Administrative Tribullal in 1\Anlth.

4 ..r.!&!-

'min v " . ":emneri§ati<§ﬁV is not counted for placement." The ad-hoe service wsteudf

4. -. Mir-h.mimIr-,....;s1 lemed -___.s¢.=l -91' _-- ,__it1___ers ........4-._.-1...I 4 4.4» 01.4 lldldjll Al-" I-I-In l"'au-naiuI.ra ArItI!I=0t:lII~'9I':'|]'lI- 'Tanning! in uwuuﬁu II F luv Ultlﬁl U1 uni Juliana nlululunu auvu Auvuuwu us "an .1 1-: gnnnn gunnninnnn :,-_j AA I'll Il\l\I ___.l A.'__ A__-l_A -1.' gt, appncauon NO. 9 9-4 4 /1 4 cram: 4. 1 -an _ omer I ll! run run ' than rm A nnhﬁnnarn an an: men can'! an inn in I-Inn I'. 7 .nl''' l'I""I'.. ''I' 1.13 yVI*"""*. " "D '.w' W V II'''' N "W W IIIV ........__-.l:...... 11.. £....,Al....-, .._.....a_...l.. aI.....4 a.I....... ..............l....... _....I AJ;--- 4.. IHJJUUE'-IIIISUI I19 1'-Isl "I I. IIIFIIU5 I-I Iv I-II W In. 55"" I51"-I55 In considering the past service of an employee for the purpose of pieeinanfingj higher cadre with higher scale of pay and therefore the dim? 1- applicable in respect of the claim of petitioners...Fu_r1l1er_"tl1e ~ have not taken into consideration para 8.6.0 if 24.12.1998 and 25.12.1993. I accept tl1i§V_ttrgVttme1it'o't'V' leeinerticeiirselgwfor the petitioners. Therefore the irnpugtaedii the respondents is liable to be qnaehed_ end ir1etter'_~is required to be to the low

5. Demncd further contend that the Government of 31.01.2008 taken into account the past of employees in die Government Polytechnic for ptv|'mas": the some beneﬁt be extended to the eider the "me while " at he mmmdente she}! can ........ ..... 2 11:

'IV Fl GQCJIUI V I55". ﬂlil .'qF"7' 'GI IWUUIJVIIVUW II it "6; For the reasons stated above. the following:

_QB_D_E.B i. Writ petition is allowed.

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is ncreoy quaanea.

The matter is remanded to the fifth " reconsideration of the c ' of pctitioners faxsijaa , _,__ V, r - :12': 11.19%-'gac_:".__" cf 93),!" relates to cougltinu of Bast s expearuoumy as pos'sivi:ixé;~.

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