Karnataka High Court
Hanmantharaya S/O R Sarur, vs The Senior Divisional Manger, on 9 June, 2011
Author: Huluvadi G.Ramesh
Bench: Huluvadi G.Ramesh
IN THE HIGH COURT OF KARN.%'TAKA
(ZXRCUIT BENCH 4%}? GULBARGA;
DA 3131) THIS THE 99"' am' OF JLWE, 4% ii 5 L "
BEFORE ;" %
THE HOZWBLE MR JUSTICE HUmvA:BI G'E£%§1:${b?S}{§'~._/ =
WRIT PEHTION N0.409s3fmf* 2($08{{}M.;éRESV)'V-V BETWEEN:
Hanamantharagia, S:'0RSarur, : =i " _ Age: 30 years, Ogc:"2'\gén$';'-QC.:_Qf:'in_d_ia, ' At a,nd.P03§:,Iam3na1:1d§=11ni, ' ' A_ Tq. M'uddebif:a--i; 1313:: B*';j;;:pm~.._ ,.PET_E.TIONER (By S;-1 H M:"Dhafigc;fi€£;'f£'&s§{2%'.} :""=.: ' % AN D:
. The :f:=€i';§1:{}.§'~.§}hi'A:§LSi0f}8.'§.V ':¥§afnage.r, X L§fC'§{§S'LEIfé1§}{;€.'Ct}§§0I'8.{.i0fl 0*? India, 'E,3%.ii?:.;s_éd::3§:"e3f§iC'e; _ amépa F3323? S;i.§«:r::1'as:ar3; 71?":éé'f:E3;A';Ti§aE{'ax;2:éé, BeEga1;r::~§9*E.E.f}é.
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2 This Writ Peiitien is fiiéd fifififif Arficieg 226 and 22? 015' the Cgamtituticn of indie. praying E0 quash the Eefter issued by iha E" respenéent in Reference E\'0.SA_LES/AG dateé 16.9.2085 preafiisfid at Ar1r::s:>aur@~G- and aiso quash the impugnafi Oidfif Passed by the 2"'; restspcmdemt under v3i{:ii::.. AflEl€XLI1'¢3~ K. This Writ Peiition coming ore' for p1*e1_irn%.narjy;v?1¢::;3.fifig {:1 Group thi$ day, the Caurt made the f0'1VE'Vué)"»§f:i'::ggV;~ ~ P€titi0i1§3§" gagsed by the "Egg and 2&1 :'asp0;'2deI1€s at ALr2n.exX1:e'._'K~5V em-::i7 'G' re$$ec{iVeE;v' in ierménaiing his x ..... .. \\ he: .~§.$i_L':::§:Tp<é§1(§£z:E mg; iieéiéaiiad asfzien against. ihe §eE:§ii$;::&r " 1'%;§';:2._ {Eta giééésgaiiéén €§N§'&E§ §€-E§§§{'}§§$§ hag mi: f%.:a.:°:3%s;E:a:i {me éi§'i:Z§ §f»:}p$§ %.:f:f;>r::j:é:':§<;i*: '9efs:;:"@ c{>2z&2f§§1§; $16 r:i.s§s:_ <3?' t2»:=-*<§ §e.:'s3<>:2$ 'wE:@'§€§:1 {he Eggs T ':;:16V_Eianamappa S H3§'§§E'2:§ is merziianegi as 46 years ziasagieaé 9? 69 yiézazg and aim hag EH}? Eiffiughi ii} the §'§(§{§C-6 (3? {E35 éiapzmmezni ihzfi szirfiiar is Ehfi dam sf p:"<>p<::s;aE., he $35213 fiuffe-sfing fmm §3.:*a3§;i%<: Stmka cé .
aé anci further? the zigzz (if one Lagamawwa Handraf was mfsntioned as 40 years instead of 54 §s€:2.3_*s. The dafense taken by the petitismer .is,, :':1_enti.e:1ing lesser age. was not intentiena anti he has mefi.tEG-:1f$-gi."ihe age as is reficcied in the fa:1:1i1y rafion card and that he 12¢; 13Q€.:¥€i{§1.at.é;:i'V' . any rules er regulations. It is; a.Es0 Ehfi casfiéfi the 136-titi€nt1.ef t.t_::z:Vpr0p¥er Qppfisrtunity was not givan to h_im b§3f_0re x::mj1C'iudir1gTthe:pVr{3c€t3c:ii,:7g§5uL to counter the aiiegaticms made"
3* Heard.
4. A.éa_a -§.11attVei*.ig;-fi'f21:¢t'%V.fi'11d1':1g? ihe §'esp0ndem--auth0rity has taken 3. de:cisi(:§: that'peti1:~§.§)11c§f'-A.§_S"ffliiijy' 0f the misconduct, but so far 223; émpesitign {}f"§5v¥iEfiSh{1.';§€¥fiv_§$"'{3{}§}C6If'§§€§, it requires E"€C{';'nS§Ci€I"££{'i{}EE j¥i;"'§ §}'1€ §_3&t%%:_gf£::.;g:d t:§';'2:,:,,_g:);¢g<;i7£i<m:<:§ fig said :9 have praéucsd Sama figcéjmiafitg j'é.§s;€ifj~;E;*:.g EEES caaaizzai in r§§a::ti.0::§ng ihé age {if Ihfi p<3§;}::y h§§<:ie:'s,;«.."
*§;._4,i%.a:{:'{2§d§r:g§§;, §6'{§'€§{'3§ aiéaézxazi in gart. Peiiiéatsgzsf sééaéi :ij;3;;;:}:§e:2;:"-33é3AIf<):'e ihe :*8Sp2>ndemZ«aL1'sh{>§%t3»', what 32133,? afiar giving 22::
-sff%p7§ar:?améEy ':0 ':56 pe€_i§é<>:26r E0 havc his s;a.§,: in éhe matter, gags «z_,/ 2%"
'mi appropriate orderg Wifi'1.iI'} Eli day$ f1*<:2m- the dam of r€caipi:_..::§f this oréer. Te that misfit, E213 impagnzsd créer passeci by the ra;s::p<-,éi§.:i;é;3t~ autheriijs te1*min3.t'i::g the services if {he §eti:'i{3ner is quz:'s_%':e;i,=._ ' 3%' A