The Union Of India vs Dr R P Sharma Ips on 14 March, 2011

[Cites 1, Cited by 2]

Karnataka High Court

The Union Of India vs Dr R P Sharma Ips on 14 March, 2011

Bench: Ajit J Gunjal, C.R.Kumaraswamy

EN THE HIGH COURT 0;' KARNAKFAKA AT BANGALORE
QATEI3 'mg mg _M'¥"I"*' {My GF MARCH 292 : 

PRESENT '4ﬁ'<%

THE HOE_\9E'BLE MR.wS'1'1cE AJIT' J   A 1

AND

THE: HON-'BLE MR.JUS'F.E(';E.QR.'V£'?=IT§F\/{z"s.}h5i'_f'x;:;§\;?y',§*§3§/"f'x9_j'§ 

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WRIT PE'FITION._ 'fQs.136:}1.'2";-..1».s§%A"<;>E' 2010

E1': wp No.39955/201g   

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DR. R P smramga, was
KAR£'sEA'E'AKA <:Amm

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AGED ABOU'§' 49 YEARS I
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2. ""€-Efaaﬁles are aver. But however Certain thingéVVé:.1_f§* This is one of th€m.

3.V_»»'E;'1?'::e;f__j1'23{f ts; to filing of these writ petitions can Eké. 52,; 'f(}H{)E'JSZ ";§3':v¥L',.?L.";f'--fL~'§';/i.Vv'c;if;f."fi--:fZ> €§Véfiﬁiiifii'Li.§i§(i£1fLi{31"§ Ciaéied 2.9.2GQ8 ii-'§$1l€d by C:>mm%§§£{=~: of C@r:::::<}r": §£'ea.E%:h it Minis1'.ry' sf Heaiih Affairs [for shaft 1%/Iiiﬁxé about 6' /w"?

5* s§e1@:::'i,§<}:§ af 131". RP. Shaarmga {The ':*<::<_;p(}r1d<:=r1t herein 2?;§:'éi»T%*hs was the': applicant br3;f'<';r:--: the Centra} s3;dmir2ist.'rz1t2?y§i--7§'ri¥52,£:';ziI (fbr Shari; the: tribunal] for the pikst. G3"

(SeCur1'ty'} can 21 fixed term f<)reig:1 S<:'rVi«;:{-:2 bg1SiS';"'b--éié:.&V&'V (3:11 :"e<;t0mmendat.i0ns 9%' izhéz Sz-zarch Coi:1m:i.tte§: ;«1;id 'S(}i;gh'{ admi11is1:'ra'i.ive approval of the I\/ITinist.ry'--.1;o5'--faCi1it,a§;eitiqé jdiﬁing of the officer in the said orga11iZ'ai;:i'0'n. I:'i»:1_<3£:d _ :hé périod of deputation Contract was i,ndiCEit€*I.i _"-'1L1VVpt.O 3"1;'i-2..i?,VO1O, but however as on today it is 3-1Vf3_.'2O1{j1 .vV was sent to the respondent by the Chairmarj, ',"Or-ga-niZiﬁgg__'_'.-Committee on 16.9.2008;Incieefgv "deputation of an {PS officer is govsmed by V6{_2)(i:i)" Indian Police Service (Cadre) Rules? 'I'heV.'p'r9;€7_§3_§3¥1»if€ to be followed in implementing f§rr;pr3§a]_5 fd_:«d<?§t;t;_ation under Rule 8[2){:ii} is pravided for by Vv§va37;:3?f circzpziar datzezé 2'? 1.2.2006 issued by the

4 VP::.:'$€mne§ and Twining sf C:av€rr:ment 0f it is 319:3 that'. {tbs Gaverrznasni 0? Karnaiaka ' fj~§_u'ﬁ"s§.a%£%:{) the };e*£:%:e2:' daied 2%' 10.2868 informed the MBA _§t.f:'z:;%. the Séaiie €:3{3'€?"€E"E1IH€3Z1i'. was"; willing to spezre {he S€}T"ViC€':S of 6 the ef"f§eer ie, the :'esspe:>:1dem*. herein fer' hie pmpoeed €iepuiat;£er1 ami tiiial: ihe efficer wee e::i<:e1'r from the v1;g:i1.a.:1ee angie; and 21153:: :10 Case was; either pending or ct011i:e:::1j;51--e{i:«ejcii.as agamet him. The G0ve'mme1'1t ef KE1l'1'l£HiE1k3. exéééo ):e§:{'ui'e.:3tie'd%"» the ':10 waive off the ren13.ini:.1g 'v'-.;:'€>i'<,s1i.':1g 5-::ff'_,.§>5e~:'i_0Ci ef {he exffieer as the normal "cooling off' pefigeiil-a;zsfa'S The State of Karnataka 1'equesfed}t}1be MVHIWEA. Vfe-r:"t}{€:Ji.5i*t)i:>osecf1VV deputation under Rule 6[2}[;1i) 0fV'IPSVe_:'{fL'Ve;d.:e) Rt:ie5"' [f0r short Rules). 'While the requesfé Lei" Comrnittees Commonwealth C%a::1e'_;=3. of respondent was being before the committee under the ..Secretary in terms of DOPT Guidelinee It appears a Communication gigs reee§ee<iA.b3r tﬁeV._Sec:re'{ary, Ministry of Youth Affaire and :Spef£.s§ _i€,ssWi'eti:er dated 11.32.2808 to the MBA a¥§{:w._,§_%."' £7e:::}}€f_ referrzing the (?€1E§€S sf reqxleete by ihe ' effieere f":e i.h;1fE'i%£'i.=§:_£e&:r§; befere g_£$:n;;§ elearamee 31:} the efﬁeere {7er}(:e'3'r§e§E ffitfe Ev'{3:r1iei.ry of 'f'efa:€.h Affziirs arid. Speréts was :ea:4}'::--3V;_<§.7L;:.Z%f:Ve'-f:_«.:'i by" the MHR and pxzrszzant to the Eeiitter &aied £>« '1._"p§_a€{{::i V?d£::ﬁb'rs3 the MBA t.{:= bf: fécsmveardsd $0 the atgmmiitee "?

1431,2909 iI1f€)§"°fI1€'{§ Es/{HA thzizj. ai"E',<;*::* §:.g1refL.:§ ::t0nssiCierat§0':"; it was faund that; "($16 }:<~3sp0nde::1§: wmaid mat. be sg1,zi§.a1b}e___t.<> be appoinigzzsrd 2153 the: Adcij.t.i<ma1 D.G* {aSec:uri{y} Cemmoriweaith G21ms:=s. It is 131:: case 0f the res.pC11d.¢:§nf""ihéii, the matter was proceessed with MHA-¥3I1'd..'V%'€§_'S $i1'b:141_it3:e.d&. féini"

approval to the Home Minister for ($:°dé~.r_S} bLi}iL.,'i"1'OXN€Vu7i%~..f{}f_ reasons best known the same :"i01:;V;:)i:~:c:;€:"<3 :i:7e'fb'ré the' Committee chaired by i.hc='.Ce1bi:3ét éii'zdVA't }1ereaﬂi€1* the papezrss were met sent to'f.1*.;1é P%;-me _1\{§i'IiiSt;€:'Z;'. Hence since manner which be done he was before the tribunal in 'of a ['5}:>_1"i(:;1ti0n GA No.22/2009 seeking d.ireC:tTi0ns~i--n_ E1145 raﬁattér {if His proposed deputation. In the

5.3é1id..a;3}:¥Ii{:aijiQ:_gu. xxraé '5s'i.'af.ed that :1 committee was {armed by €hé:..A€>1:3g{iar3.izi::§;§% ;c:':}1?::_rnii:tee%5 Commezm Weaith Gameg and the said "._(:ir;:":jz3«1:§;if;i:'c%.6:__ '~;é1'fi;er due de1.iberat1'on ;:eor€d on the °'--~=:e€~:3pGn{§:j:2{. '£212.? jjféim-»*ev<::' n<3iw§§:E23tTa;2d§a§§ {he fact. 'é:}3a{ SE16 _ T'--«E§{::4:a=.§:n:?::g.§ i7'{}§§?§"{}§.f,?f%3E€'E ?13.¥if}§{ f.9.;3pr{;v<::"i zgmi the §:::»,:E,1'*,€:1" being; 8 imeided by i;'.I:1.<~_* Cabinet", Se<'r:"e':.a1ry 'aha 32111323 was-a am; being dame, H€Z"}.{'.€:? tihe 1'6-Eief w11§c:h nxxazs; s<}ug_zjIr:t far in t,i'1{i--*. _a'2;3}'£:*e.r app1i«::21t'.io:1 Was; on the grcmxld GE' i{5g_;iii1"n.21t,e e3xpe:cti.eif,i'Q-xii'arid also for a diiI'€C'E'.i0I1 to the (EOI'iC¢'33'I1€d 2u1i1101*i'£,i€s§~.{iazn€:1j;r, t;h_§.3 "

MHA to fo1'x.va11'd the recommer1daiv1;di:sé" 1"_<_3?,th.€r {;a:3j1rr1i«tte'C:

Imzacied by the C21bi':1e:t Sescretary. 'f'}' 1'c__ s§a_id a1p'p11C:at,i0ﬁ:.' *<::':g2:s', grzemted by the t:§':i'::)t,1na1 h01ding'vL«L,{}'1;1t was' entitled to izavake the d0cf:1"§.1je ex'}jvé'Cf;é1tIOI1 and fL1rthe1" the procexss having beéfza §V)1e*:t.§;§é:ivAA--':;%»__hlegigned under Rule 6(2}{ii.] of th;c":"}"{£1,§}'£'es :=i_ss:;:<:€:1 ::':§:i;ifec£,:}3n to the MHA to forward the r1€:<:§{:3TS..'+:_1f;,{v:'p::1p.§i's:a,__ Aggrieved by the said order the petitioner W213 bevfbiﬂr:w.f.§?1~i_§' "C'0111"t by way of a writ pet:1tior1 in wp No.1871::;%%/09, :_T}1vis'<.--€1f0urt was of the View that the e§;p<2Ctati.g§§iiV *ShO{li'€.§Vb€ iegitimate 1.8', reasonable. Thus §i§:CE§p§.t3§i"'ﬁhéfﬁ§1I1;i§'_p€T,i'{ii§3ﬁ in part, and has set. asidra that part: 0fifhge"s;:"1%<fi.e'r{::w}f1éi*e§§é_;.{11e 1"'€1i€;'f was g:'aI1t,eci by the CAT on the ' V' §§:"{}u:i€;i. {if _Eeg3?€,.E%%s::2%.f.€": <i2§p<-:<*;€'a';:%{>:L 322%. }'i{}%ir'€f'%f€?;' 1% risk? 'iiizzt. in 3:3 zéihef :'é3:;-;§;:s":%§:f;.ss {ha <3§*{i£3r §3a&~3S<:d by fix': C335? $?;{é0{E {§{§1?fi':'mT€d 51":-:.:»i.sn'1uc?h as 21£:C€):*ding_-_§ to théé I"€Sp€}I"}.€i8I11Ii wh€r1 '~4"V._fE'r:1i:ztLr::e1E' the G}:"gani.;2:i§1g C€}E'E1£1"1§'{§Z.€€Zf of C0n1m031wea.ith Games 9 W213 expeeiezi by She MHA Weiss tie fzjrward the papers; ii} the eamméitiee 'ﬂeaeieai by the Cabineé; Seésretary. ".E"ha*s;: hex-€.m,§._§ net been done the z'eep<)ndeni was again befere the CA'i'":fe§:*,i'.'he seeend time in anmher app1i<:aii£>:1 which has gixz-'c.? 1"i rise presezm, proeeedingew Indeed the pefi'i',ior1e1f:>v_01i£d._zis§:'.»fe:f Various rehefss. We note that the reliefs which é1r.e':x:0ug1it..fe'I"._V by the ::*esp0ndem: before the :Tti1e_"'§i§9i<"1:ev'V6i" fiiing of the applicatien were reqxiéxjed txdbe e.€5f;?IfiSi§Z1€r€d_VV'bU3Z however by the time the appiication "safeelfevﬁeeeed_:?V0fjn§_C1:st cf the reliefs had become redun buif. he'.$}eve.1;:'C?{.F of the view that in the eaﬂiéjr a«.(;'i'i';.e_c;tiQr1 was issued directing the MHA to femréigd' the committee headed by the Cabinet: _{Seereta.1~y . wins reiterated and granted {he éippiieatjvezi Aggrieved by the said order the Union 0%' E£:Lé§L§a.'£see«ee'i°e:fe__ Cmzrt. in WP N0.39965/ 10,

4. '§;{::«::31z::§;:e.:":':'Ié}£§* it is aiee is; $6: :":0E',.i<':e£§ that dufirig the if the aappiiatzyizieza ef the ::'eSp0r1<:§er2.i befere iihe ;"ﬁ%%/, a.

.-> 18 mack an appi.i<:21%:.i<m in the p2*0Ct%ediz1g$ to be izrzpleaciésd 312:? £13 creme an }'€{f{}'I'd ass 21 party N-rgponzfkiraé. iE1E1SH1E.ICh they are the pmper and ne<:<»:sse1ry partiizs. The said e1p;j1ic";1=i§'@.n was ﬂied under Order 1 Ruie 10 (sf ihe Procedure. The :'espondent ﬂies §):bj»é'(:{:iQr1.s _E:s:3 "fh§:'*--VSaid appiication mteraiia CO1'}{€'.E1diI"Ig that VT,}§1€§"_gflpp1i(.3;;;t§C:Ii =2:L}::.::. ¥;2~.~#<:V=H~.VV as the affidavit ﬂied in support; O'f._f}1e appiiﬁzaiitfin V;':_:é ";r10i. in conformity with the CAT ,R:;s,_1&es 2:iid" Seévtiofi 6 of the Societies)» Reg.istr'a1:.i0n Act anC§. ;.11§§'0';(§1r1 _.;3j:ié:f::té§_'_inasmuch they are not r}.ec;:ess21ry;pr0_pe?;' -{;§aI".:iés--:."t0___tIi€ proceedings as the applicant is.' and is entitled to choose his opponent, I=iaving'r§:~garc__1"L63;ighe technical Obj€CT:iOI} raised by the respon<§i'(3.1_:1 t Eilié .1_:>4§~.:*.*._i1fi'-:1:_1'ﬁ'e1"'s filed anether appiication on "Z019;'I:2C:denf¢1U§ xveV:note that the first a.pp]iCatior; was _ "mi; indeed the: Organizing Cemmit.:éé:T.$f§i;§pii'€éé3.3'ij{. have taken almoﬁti C1056' to Six momma {E36 ézeézsizii a}fj3§<%§}Z£:23.*{.iz:»:":. Bu: h.{}'W€E'V€':I" 'aw: miiiitﬁ 'ihaf. 'fhﬁ seixsnaé a3}::p,%'i{:22fi'{;:: xafaw ${}ugg}1§; £0 §"3€i* fiiegi af"é:::r {ha €133?

"é§;i}tj3E§%'i1:EE'{,i:{)§'E w££s hezzrd 2-"zrtzci 'izhﬁ ma':;'f,<--:z' was reserveé fax" Grders. 21 it is only ??1@reaa;E"[&%:* the sseczsmi ap§>§i<%z:E:i<>:1 was ﬂied. N%3x:€r{h€£es§ Eh<: i'.rib:,m3.1 ham-':ir1g hezard the firssé: gzppiigiatierg whiclz was ﬂied an 15.1.2010 was; of {he viéw i:h21i4_'fé>V1f:'-..%§1:)Vre than one reaaom the said app1icat.ion cannot ~ and rejeqtted the ssaid a.ppiica.t.i0:1. ' secand application was also fi'Ied the for mnsideration. We note '"'t1<iL);unMai"

deciined to accept the second appiictation was moi: ;11a,111i:é1':1:1.a.':)'1.E:VE155 f §.a;;?E.ier application having been dlspofse-:--r§A' @f/ the second app1ic:atTi0n:v wa_s Indeed a note was made that the mainVtai.nabifi1i§»:§f~ﬁfi€. application is required to be {fOf1Sid€1'€d byV Ui1%e'vC{)L114i.__/t1*i.'E§una1 and not by the registry, Thc was p<ist.:§§:i before the tribunal. Indeed we are of §he"i*i€3§irVL"{§;1ai;§:'€'t:V€~.;fegisti;;f§}'Ais 1101;: c:0mpeten1;'. to claezticie as to the naairgtaiiiabﬁiity application Be that as it may? the sezsariéié. '2*:§}3';i1:;é>:fj§{.--;€{:{z¢:V v.;h:{:%1 ¥JEif€ an édeaéiiital §.§;m'm3dS was di5+;:z1i§§$§${"i E§t§§a§'}.V€%{}$E«n Aggri::%:?€{i by Ehe réjééittimi eaf both ihﬁi' " :2'.2}'3pV};'§.:7A.2:fTgi<>;':s;v.§,§E2<3 0:*gTan_iz£ng séemrniime which is on the vergéz sf 2; rwa 2 5% ' aﬁwsix 12 bcirzgg vv'0'u';:d up is in writ: p<3:t.ii:,§<m N(L360i?--380}8/2930, Ever: t;h{}ugh at fi3"'S'i. bkzgh both the Writ p<3ti:é:>'m$ ap§2T€éaVr in be alrngst, id<~3ntic:aE, "but hc)wesver we p'mp<>s5<~3 :0 daséai.§»g*i1;_§'117t_1é.<:

writ petitiians filed by the Union sf India in .. ' i:1asm:.1ch as that wouici be H1(31"€3' have heard the Iezmmd ctounsel in -§;;.§)tI1'Vih_'§§"*¥xr;*_it.

5. We have heard géédditional Soiicitor General for " _§1r1«::1 M11 Vijay Shankar, learned Sgjxipr Committee and the respondent.

6. 'I'hé"'.1€é1fn€:<g1%:{§01icit;01" General submits that since the' _ S V(";1""$imes ass of now are over the (:'g'iV:*'a\.£fti<31ii%§?:':' v;;f1;1:i(;hz arg'i's;~s'11ed by the tribunai to process the papA:":_1'S V2T:_f1a:i "£116: same to {$16 C«;:m.mit.t.es: headad by the ""-~€'...a.binei.,S€C1f€£,3;'I_*;./"wouid be an exercise in futiiity inasmuch.

~ Said' <i §%é:4€cE;§{3§1 ES zénaaxzrkabiﬁz Pie S"u%mi'Es iihaf. there is V:51"Cs:§i::;_:z1,::_§é:{Ea*::'.i:3:1 £5;-:~=a::<=:d E33? Elhff §vii:§i$i,I*y' of Yauih gmzi Sperm. §f'n?;..i::vafing t,ha_§: tbs? SEFVECES $23? the re3$p::mci£3ni: are HO iangei"

-. ffssaifd Vi:h~:1 :fe--_:§.:}3<>:1de::t 3:1 {§epu'£".at;1?0:"3;;. Bu: hevaeves", emce the gamee 13 ;:"e<:;u§.re<:§¢ Eiemte he submits ihai ever: i.h::)ugg;h the G€}'.-»'€l"Z1IZ':€Z1'{. <2? Engha is; iihe p:'in{:ipa§ empioyer Q? the I"'€Sp(}11d€i".11.', he being: sent: an dep1.:t:21t_i0:1 he ecmld z1<)§jp€js«si'E:iy' impose himseif upon the: Orgmzizing Commi£:'£'.ee..; :*He fLi'ft1ﬁe;* V' Submits that in so far as {he anxiety-V '()f~"£h.€ -i;*e%sp'c5:ié:i£:f1t...ithégti the ietter of the Sports Minisiry i11ci1'.(::é:i:ViIt:1fg;_j »peti-;_;§g;;'é1~._V is uneuitabie wiii net in any way ';_e'1"}ect 0§1v1'.he..ACC§rIipeieIiey oi"

the respondent er his .~h.0nest.y' 'Aer "it1tegf1"ity';A In the circumstances E1CC()I'diI1g to him theJer1:i';=§§*..1§;'Qceedings have become infrucf,uous;«.e_V 7'. Mr.V"'._VijaySh2iﬁ:ks1re;,¢1Vea:4'i;_ed Senior eounsei appearing for the 0I"gani:j»:«3'.,r1g VCQm':niitee submits and confines his g;fgL1me:.1:f*~o:;.}§/' to the"1'ej--ecition of the two applications by the CAR =EZTe"-F3EL1'%}fI:i"'~:V that the organizing c0mH1i£:t.ee is 21 proper nec,eSSa11fy";§affy to the proceeciings izxasmuch as if the 6? pzaesegibgr {he tribune} is; s<>u_§ghi 'ix; be §IITi§}§€'3ﬂ"i€E:i€;3{§ ii.

"-.r'i.,$:'}iifE{i '§."'3}$ ﬂ'3€.f: <:»§gani;:_§::g eiémmiiiiee which is»; requireci £0 £.2:E~:e we "'i'*5'f:'-

"'e._;,ee'::1é gidvefeelgr refieet 0:1 hie §'1{me.et.3.I 2:136} i12'{€§.§f.i€i}?. He 14 have already (Z{}FI1('? to an end. an _E_4,tC¥,203O the question of taiwzingg the ree§>{>r1dent en C§€;',pt3§iE}.ti{)E1 Wezzict net 2i2"iee,.__ His last eubmiesien was thezti pcyrtzien ef the order imposing of eeet be set asside.

8. Learned eounsel appe211'ing""'fe«f t;I"1e_..::*e?5_;)t):";..Ctewf1't

-submits that the entire process ldeptltéitien 2 respondent, is scuttled at every the 'V MHA having accepted the by the' tflbtinal in the first of the app}ica.ti.on directing the Home MiI1istt,ry*e't;:1V.A:f?3m?€i.§'d t12.e"--papAe'fs'*t,e the commﬁtee headed by the Cabtneir. been accepted and attained fmality it is ::'1'o.t4'c>pe1":-fez;"t}f§e'----.};§4et.iti0ners new to eontend that the services ef fl':eV_':"essp0ﬁ'dei'it are no longer required on the gr:::,;nd Vets 11et'eiL1.i.tab1e for the said past. He submits that. Vleerjtenee in the ctommtxniceltien iesued by the Speetg ttté'-i'..t-te ?y€'§--{53. V»-*eu}_=:t ::%ert,e1.i2';;E}; be 21 biest on the "weareer ef tt:eV.fe$;f3;§::{§et:att Iénaemuaﬁ 213 the term "2;msu§tab§e" 15

further ss..zbm§t:s {£12111 E.If:::: §;rib1.:.:':a1 has :r<~3pr{}d::<;?.ed; the ggzzideiizxzes une:§{:';* %i?;:.1.Ee 8{2}{i2>} {if {he R;LiEc~:-33. H¢';'i§'i{j3s';*'V.':-F'; Q19 <7:ir<:umst.amf:€-33. the order of the tribunai Cal"1.I"10f. be f21::.EtIé:r."i:';._ He i3 also aiive to tihe siuxatizyn that the C(>mrnc>ntxe*:s%;;il€,1:_T.Gaine:¥§ having been {:0_r1<::1e,1ded the £:he111c:es:'<'3f" ¢_b--§:in;g;_¢ie;}ui.'--/6:1 is practically impossibie. also $L1bfH:H'S is no mere interested in any of-L,t 'he affe1i:fs"'Ae3xk=eri" remotely Connectted with. the Organi.z'én_g C(;3I'.}:1II':1iT 4T,»E'V(3"§"..'

9. We have §;;ve__1'1 0a;ii'"' ¢{)r;§iC1eratio11 to the SubIHiSSiO13S"ﬁ1&(_§1:€3-Vb}} :ﬁ}t3' 1£?a1'11.t3dWCOLHXSE1 appcseuiing for the petitioners Wcéli' V 10" We pfmp'OS.¢'V-_i.O'--._téi:}§e up w.P.No.36017/2010 fer Q'&§f1§id€I'-gfiogi, Appé.r'e1':E,'£y, the applicant haé sought for va1V*i0 §1&:§T_;f'<:~Eiéf$ app§1ic:ai.ian filed before the Cemraﬁ

-- V""-.£1pp€1iz§.i,sra'Trib'zi.:};§;2';V: The reiiefss Sought far by {ha-3 applicant are .. _f:;§.}Gws: "

A rT'E'ia§ {E2555 f~f@:z'E:2Ee Tribamai be ﬁieased £0 Sf:"'E."~ aside the iiéegaé irzserﬁon, Egg; {he respozzdeni"

{b} (C) 1:6 .f\2"o..E_. eff respamtienz Ne.I:}":; ca:1dz3cia?i':..:re :.e.?":iz:th LUCLS suoernotro fnsserzeed and prepped up if'é=._ zjioiaiiorz of this Honfble Tr'iI:2un.ai's Judgemenl and Order: dated 2Q.O4.2OO%§.'eiii1L:~.. *' mac}: after the said Judgment:

sieegate the said Judgmeni.

That this Horfble Tribungl be.pzease..i*'Ve%:ee it aside and declare as rrueiiqliihie tl1e"i:1ee:?ii.0zi',3 by the Respondent /c':'3'f V"Reej'30;1derif"_3'\:'(3;5's candidature Ltailicfi basis Qf illegal prvocedz-,'u'e ~ Iqfv " ie£eph.oniC conuersC1;V!:i0.f;.5'V id'-A dyer _4rczc:C'h"~--*'£his Hon'ble Trr£i;="u;"1.aAl"7s bifé»:iir1Q-.dé-:'ecii{msf 'I'}'1ai 'ihis .Hoﬁ'-?;#le*~'Tribunal be pleased :0 »»'-ideeiare f:h:a.(;MR-esporzdent No.5 cannot be 'A ::QV}1SideI*ed_fbr deputaticm: as he has declined to n ;:'?2ef;'-.Jg;:§'03: Qf ADC; {Security} Orgarzising ' VCorr2.miiiee Cormmjar: wealth Games New Delhi.

" iv ;":."i,% L "

""3?2ai' zfhfs Efozféjie ';s"'z'iE;ra:s?;czE be pieased 1'0 dfireez"

{ﬁe re::§_p0I'zder:£'.s; e.x:pediiieu$iy precress the fiie ef {he .AppZiccanZ'3 eiepuiaiion as ADG (Secu.:rity} £x"''i % 5; 5 J . W 1?' pu.r'sz,:anE to i"h£;> App§.ican£'5; valid ClppOiIiE'I".!"i€I"L§ bag; {he Orgarzising Cor7"m':iii"ee Coirzrzziitee Cenirrzortweaiifl Games, Newﬂeﬂli, 2€31£j"'----.'j wiihoui COi'1E§l}:?i€!"if1Q R5-3Spond€r1:N'0.5's z1ar1:é§"".:""- {6} Yhaz this H<3n'bZe Tribu.m:1E b % the Casts ofihis appiécration. "

U] Thar; {his Horﬁble Trfbwzgl be«'p_l%3%edTV.?;{ii §§fa}1é any such order or bfi,zr1"?-1g"'r'--M,ord.er---- deemed fit and,. . proper-- Xﬁhe fd,c{=s. ﬁnd circumstances; Qf i'h«"».:7' a::a"£--e;%{_ ; '

11. A perusai..();fv..:hes§é wouid Clearly indicate that. redundant as observed by the Tribum:a.§ Iit1'v1vC'{':_jiT'1SOf£§;";T'..~£1S prayers 8(b) 8: (C) are concerned, iiQt1A'§g'faﬁted. The only relief, which is granted 'V iihe Tfibﬁﬁal fo the 1'e':sp0:1der1t is; prayer 8&1) pg,-:_.fé'u.a:i:.'* 'E0 the ffibunai has directsd the petitiorzer to protsegéssT::'Z':.€::'ﬁjé.. :;,f:ijﬁspondeazt. N01 for deputation as ADG {Ss":*<::m:'4'i'*.'.,§-*'}'*V~' ;i>:::'%§i[f:s;2:§=:i; {<3 E35; valid Eippéﬁiﬁiffiﬁfif, 'ﬂy Ehrré Q:§ge:::i$i%3:'j;;i '€:<>:'::1é':"1:éﬁ,{:e C{3m:z:e:>m Weaiéh Games, °w1?_"i,hGut /

-3 E "*1?5:'t<;i%:1;_.$§i=:i6::":T:':gz f€::Sp<}zi:d£:nt. N£}.,5's name; indeed £10 Séféi' "$21-'h€ih€1'%) , 5?

5 38 the said £'€1i€f(§{}UEd havéi beam: g:'am'.ed by 'Shae '£'ribmzai, (}1'£{i E59 :'<:::;:.1;Zre'2d {'0 max i§}'i'.{} the :"e§{~:ev2:m£; Rules ':*é:Eat'.in§.§; to the Indian P()1iC€;' Servicte (Cadre?) Ruless. 1954. We are <:0r:c:e'rj"§}<::¢;1.._4with Rule 6 of t'.ht3 said Rules? which wouid r<i1z1te E10 Cadre Oi:Ti:::<:rs. A pertlsai of Sikh-R.L1.1E3'_{'I} '$é_v'~£:z,1'!§i ' ifidi€3E3I€ that a C££!.Cf§"f3 Officer with the :trQ:1éf§L.tI*:ref1Ce"€}f t'hexV'LLSt:ét€ G0ve'rr1me'r1t or the State G0vé:fIi1'n€I1ts"'£:once1<n€<i""and the Central Governmem, be dE§pLIt€CiAf0£' S€I;'€)"i.C€ u1id<:*1ith'é Central Government. or a1V10ths::' 4E§t.at€' L._{3r;iVeVf':§;1"1f::3.t, or under 2:

Company, Associvaf.iV02fe_ body.' "off-.__i11dividua1s, whether incorporattegi or substantially OWf1€d or controﬂed @116 or by another State Governmeiﬁ. E3Lub-R§;.1é -._['2)~~--'fof Rule 6 would refer to '£116 Iﬁkisputatyigxx 01'" 2: C3.'d'r;e; Officer to a Company, association or xxrigther incorporated 9:" net: which is \;.xJh01_.l§:* §:§1<.xs1,;bst,a;:1'§§a}%y Owned 9:" controiied by a State fGri"§'§£'i'ff7§'°E§"§§"i;i:'€f'?'i'"I%..' E-E~"i§L:'Gf'R:::E:3: {2){ii} 9? R2336 6 Wczuié refer fist; an ;§if}.'é1_Té?ZE"}Y1&"£{E£'ff_'{}i'1EE;.§L..'§:&"§g&"i}3§S&¥,4{.i.{FEE, an a:.1t.0r:0m{>u$ baéy riot. " '-1'i:'::;¥iiE"r§;Eijeci ;b§,t:'G<}ver11men€. an' 2:; private bedy, by me Cemimi 1?

Governnient in c<>;r1suEt2£ti<:n 'V6,:-*iE':i*:. the S€.e1*;.e Gsjvernnzcsﬁ. on whsse C8.dE'{Ei he is bwizae. H

12. ii; is 11011 in disputﬁ that {.116 respor1den'ﬁ:hE::A£éﬁ§"

ihé Karnataka State Caclrts. It is E1139 'i1u1'.. 1:; ff:-5;' Organisation Commimie Common autoncrmous bad}/. which 313 Registration Act, Indeed-" 'f5'(L'j"(§hi] wouid Cleariy indicate that it is a¥1.:Vv;a.Ai;;:t'i')':f:_oI110L1s body to make a request :{;»"I;_h'je ctcﬁncfsrfied. '(3«':_)vVe_rrijr:1er1t to dispute a person of its 'any. p1irp6s'6--." In the case on hand, it :18 to be r10i::i<:¥;*'tl.'_tha;zﬁ'ii?.'§'<3. No.1 was proposed to be deputed as during the Common Wealth ﬂamesJEfid:;<?a'L£M:.1g aSVi;'u~hOxv Ruie 6 of the Rules is required '[0 be'{0'i}z3*;iv'eCi"-,_¢rfiritgérpretedg Certain guidelines have been "---«'1'ssuedAb'y' iihe Giyﬁernment. This is kne;)w:11 as Guiddines for " fjviiigégg-a2iz1.%i::ri9%" Eaﬁsmbarg Gf {hat Aii Eizdia. S€i"u£§.C€S 'u;:1<:ie1* Ruie Qﬁagsﬁicéiiwé {iadre Eézziess. {f}':z.id&i§.§":& ?'§§f},4 wézzuiii {hat Depiztation U.IE£§<'3§' Rizkz 6{2}(:ii} zahaﬁ not be ,¢,/ @333 ,r*'/ﬂ ¢ Q6'/"~"

ziilavaeqi ta {ho-$6: private boiiies, whieth have: £315; reEati(H1'-'s--.favith 0rg.§a11i$a.t:§;e.:}ns {sf 3. p0'1§i.i€:a1. rdigiozxs 0:" 0f ES€(ftEii"iEif} zaéii-3,£i;--x:4§".vAA perusa} of g;;z;13'.d<~:I.ina No.4 would iI}di(321f€ f;1*1..-am as-§."_{.0 £x:Ei§<:h'Va?2_jf> {hrs oxfgaxlizzxtions, 'the qL1est:1"Qn of deputaiiicm '§»'§?f3L i_.iT'dV :;V:j'1; a.r"i8e;._ A perusal of guidcsziine 9 wc}'1,1.I<:i :'2iffsG'«i_ndic.;1té" ?.:.1;a:¥ no deputatjoll under Rule E:3[2)[ii) can .§.;_v11;:ief'«.:§fi;I. circumstances as a mandatory"P€3§iir1§§° "f}ui'ieii»I1e«~, lZ'§..w::?'ou1d'V»V start: with a n0n~0bst,antr3 c::1eLi'u'$<:: inasmiibh E as the Government. shall have therighi, i:;Ci"rE:fi,:9€E' L-permi:-;Si0r1 or recail an Officer from a p€ri0d of €:3[2)(ii} of the Ruies. indicate; that an officer on deputation to be C()1'}.Sid€3'I'€C1 for e§I;pane1:1§éi1€,. 01:1 by taking into account the ﬁhe period of deput:af{:i0n.

.1.3".-.Tfhés;é%j--:11*e"i:h<2 broad guicleiines, which are req'uire<:1 ':0 'be *':z;:}§<é:: 1i:'f;%:%i hf '%E€'hi§f;"f :_:{}':t':Si::ieri:1g whgﬁhe? 2: CE31'lﬁfiﬁ8.'{.f) can .1 'g:i"<;*:;5:}:T*é,:i%.;{;;?, EE: is; :20 a§0':s'E3t frziie I';ha:i'. the §§¥,iiCi€Ei3fEES am net j~.::§:af;dai§,0ry* bu? I'£€¥€§"ih€}€3SS {hey EEi§"€ alga reéqtzired to be V 3 of -- Vbisms' A.ft'a;11~s' '1':"i.buz:a.£ was sf the View that in View of the {?OI'1fii'I'£'I£1tiGﬂ sf «t 21 }0<>E«:s«:i into While C{}i1;'~3id€;'IfiI1g x.vhet.he:r an {):ffi.c:sr is reqtxérsd to be di*:put.<;%cE. En t:hs (grass: as hand, it is to bs :1€>t,3'.<3sd fh&1i'."W'h€3ﬁ the earlier applictatmn was filed by the respondent 2:

direction ts the Goverr1mc:m: to process ths pe:p.g:%i*s, At}'1v:§"

application was accepted by the': 'FI'ihLmr:_14i (>31 'sf V iegitimate expectation and a dire::ti0ri*.\v:¥:.ts "aEsO'--i_ss1,1ed tt'3«.t:h;s:

C0mmit.tee presided by a Cabittléﬁ'<S€CI'éf.afy the?"

papers of the 'resp0I1dent.,---- is (:t§s'p-Lltcevj that the said Order was 3 subject petition in W.P.Not 18714/20_OE?::tv'her¢§'A is not open for tbs F€SpOFit;§€Ij*.-A [the Doctrine of iegitimate expectatien 4iI;t.erf€1'ed with the order of the 'If_rVibuna?I,_{ﬁT'h€: rest"'afVtvt1e :c:or(t€r of the Tribunal, inasmuch as to the Ministry of Home Affairs, stood §.ntss1:.. were not processed by the Ministry {fer shsrt 'MBA? and sincs the said orders

-._s:"€%fs, i'::'3t;._;i:t:;§E<%;iIi(&%;3t<:::i by the NEE_§ﬁ§ ths r{--:sp0:::de:1t was ()§'1€5¢3 "_'~._ags3§:2"ibééfesrs 3:318 'I'ﬁ'E31:n21E seskiiig dtrsctiiam, Endsed tbs m 22 the erder' passseii by ii: an an eeiriier €>«::e22.sa~i<>n, '£11; t:h.is-3 Ceuﬂz. in a writ. petitiim, indeed the EVIHA wzsze dragging its; feet; ET;€'3i'}.€€¢ has issued a direction ":10 the MHA to forward the ;)€j;j;)"ere"'vto the Committee headed by the Cabinet:

papers and then forward it to the Ffifrle. he doubt true that :1. deputation per ee ﬁresfx-;.(:3 'right: aiso to be noticed th:_»1t the depﬁie1€:i0e ':3 is be considered with refereneeke Rafe' of t?1e"RL1ies read aiong with the guidelines onlyfe1*'jtEﬁe_.pVu.i?p,eee Of regulating the rules and as to the depvJia€.,iE>'I1_" is__1jequired to be done. Indeed the Government was obtained and the State a clean chit to the r'esp0ndVe§§it' i:1aeiI1f1f"u.gf_;1?:1 'asx: §".£1€I't3 were no vigilance enquiry him and no future er1qui'ry 13 also ee::f'erri}T§1z1te{?;"_~v_v.it'~',§E§. no doubt. {rue thai; aicrng witlrl the reepondetity"~--e.n'e{her Officer Lew reependem; N05 wee alee in BEE heweveii it appears he <ieeEi:":ea:i to give his '~._§?€}}§I¥S€}{'§'§{l§ Whéath. £5; 5: reqziigfenzetii Lander éhe Ruiea. thai. 21$ the candidature of respemelerzt N06 « Ajay Chandra 23 was; not <:0:1sicie3:ed fer ciepu?:.at:i(m {<3 C{>nm1<m Weaith €;'§;2,r:1e$ as AIDS Sezturiiy. The 0:335; e2md1'ciat.e Whiz» was I<;>;i*'£:w15.3'1i1*: was the coniessting res_pondent.¢ It is no d€)L'1bf t,r:;€ej is some material {:0 s--;h0w that the eavm:iid21tureV"

Was; being seriously eens_ie:£ered i11as£i1p1c7§E "

committee of the orgzmising <:oh:Ij§it.tee had 's.hertV%~1iés"t,e<f the resporzdem. The reason for sue_1_r_1_._'"::l'1o2:t~Iisfi11g,_ma:y be 010. soIr1eone's rec0mmendati.0vri'-er'.A0'Eil;f1C*:1"'§}i'.é;'€'v':';$f4i£h_ which we are realiy not e0ncerned_,V_But. that the respondent was be'i:ig;:j.eea}l.e3<1 committee for Certain eogitnenfien is sought to be raised before us theii.'v.. for attending the se1feening4_§! CEk ]1I10'[. be censtrued. that the eandiﬁiewgzre _vsjf.;eSp0:1dent is accepted inasmuch as that is §"£3q't.iii'"'.1::*':§ .7£',--.C,'3"5;€"AV:3f.Q{{%3ée§-Ed by the IVIHA and then it sheuid be 5'eforWa1*dec'i fQ 4CVE0mmiiftee3 headed by the crabinei. See3"ei'a.ry .13:::f:"V.%2;Z%§fe:i:"-§.:. wiézzki eeme ie the Prime Iviiniszierk Unieee éhis; "§;r<:::i«eeS'§ iss iZ?{"}Ef1§3Ef3"E)f,€'.{§<, it <:a:me': be presumeﬂ thai: the Lf'~..re::§pQnden£:'e ee1ns:iidamre was appmved. iii: was Stiﬁ in 'the 6% 2&1 process-T; ef be.i.ng <:o:1ei.der'e{i. as ziireeidy ebs3e:*'2-*e&, a pezzswxz 'K,'€}§'i{} is eeizghi. tie be éepuied ezmne{ have a vesied righ'§__i The fact, that he had 1egif,in13.i'.e expectation to be ADG Security of Common Wealth Games has ~ negatived by a Divieien fieneh ef this Ce1,a.r;i.A, ' '

14. Whenever. a Court: issues mandamus it ehouid not be a be" V eapabie of being ifnplemerfgegi, 0:; 19ia:1d,.v»';\;,re notice that 21 positive direction Fgieeny the Tribunal to the MHA "aif1d"i'erward the Same to the Committee h.eéid1ed Secretary and fonvard it :0 the Pri_1ne_1\/£1'niV'S4terV_§' the said magrldamus Could net f§;f'1'v2i7v=e iieéisriiueh as by the time, the order was pae3_eé,Ae'. Game:-3 had Come to an end. The . _,,/»...«C;§"d€F 'Cif..4:i:i'1eV7i7/1fi'}%;-Liézrzai is dated 09.112010 and by that time, " «.fiV'é,1*:.e"Ce:"::.§:ie:_::' Weeiih Galinee hezd eeme ﬁe hm enﬁ itéésy er:

Elf-Tf'}fj};2':?}§?€}, En fzief: me ueefzﬁ §}'t.E}."p€§S€i Weaﬁci be Si3§'.'"2'¢f"ﬁ{§ by 'T -Smith a &i1"eei.i0n ineiamueh 21$ whenever 2:1 writ, efﬁ 9 Ex"

mew / 23 ma:r1e:iamus ﬁe ESSLM-iii, zihe eippiicézlzlt, must have e'ubsisting right. ifniess there ie .22 Eegzsﬁ :"ig}1L the quesiiien Of'iSS§1§13g 3 wyit ef m::1ndarr:uS in the e::ireumst.ar1ees5 would n<}t4_.e;ri'sg-3;-..V It may 'be, when the a_pplieat.ienS were filed, the a legal right for s»3eeki:1g 21 dirt-Eetiorz er m:.1nd;i::i'u-5.?' tQ3t.}':e V' Ceneerned aui:h.o1~it1es. But h0we'v.er:;'.A_ATi§y directione are issued, the I'€Sp0vI'1'{_i_jéi3_{. had .10eit_":righff V inasmuch as the games were aireaﬂy 'ever aari(iv--..it.-ﬁxrouid be only an exercise in futﬂity. ' fie _"€fi2:=:VL{i~:~<t.eI1t, we are 0f the View that the directiongé '§,?'r£bunaI to forward the papersﬂte heacied by the eabinet secretary and then t0 'éhe 'Prime 'Warrants irlterferenee. 1.5.; }::311: h()xwey_e'r;" Navresh Bhatra, learned eounsel fer} ffie,_._resp0n.dent was at great pains to persuade us the candidature ef the respondent has §'i{:»"%L eeeﬁ' :tc;.:1Si::':e§ed i1e:'afi:1.g :'§::g21riE {.0 {he Ee%:1ie:' Sent, E33' 'She _ V§%.:?§':3.§e*:'r:gf.ef "'§<>:;:*r.'E/1 and Ef:§;er'{.e i.ndiea%.ingg; ihai the "feepenéeni ie.1'.u§isiii%é1bi€é", indeed we are ef the View ihazf. the Sports 52""

e' ':T.V+ei'§§§§:f;j§ied by the MOSWPL F531" Qfficers 0f the ievei 02" {he Joint: 26

Minigtry has»; absoiutely ::1oihi;r1g in dc: with ihe gciﬁtcztzian 0? 2: eztemdéiiate an dep'uta.t:1'e3:1. in this ragzird, we pmpasa tg refer 1:0 guideline 8 Gfthe guideiineg, which 2,-would read as .r;'1;:1.§;f'1z=::*':-- _ "A Comrniriiee under the Chazirmanship qf is Secretary comprising Secret:;yfg{P), Segretary may be set up to sci;eer1. c§rj.1 ":5;

case basis, applicai'io;1$/ re@::.xA<e:*£-218 deputaziiort under 6{2)[iz'}. '.1?"Q}';~..,4.O,{]Eché:'3 Joint" Secretary Level__ to Goz:e3ffcn1e'!1i oj"f:1d,£a,H,ifhe recomrrzerldaiions Qf---.. fh_e CQ.r z:zin.:EiéeM shall be approved by the the level Qf JS and <1i§c;)1;_e the of the Con'1rIAii'i'i"'(V3Veé' tliféiigfz MOSIPPI to PM for apf1r'oL'al¢' . V V' "

16. A cofﬁrﬁitgteé Chairmanship of the cabinet S€cr¢ta1j,~3--':.C§?1%,1jE9¢;*1sir§g;g*'of---SeC1~etary[P). Finance Secretary may 'Q€* S~':€3f.T"§i}3*._ §;.{}. "S~fCI'€€I1 on 21 case ta case basis§

-- VH...appI§_£::é1't§_§:1s/_1fé'<;;'§ 3.31:3 Sﬁ-3€k§IIg dz-zputatian under Rule 6{2](ii}.

-.. _j§'r3:'v£}ff'i€eré;_E§%:E€;:¥ {his a}<}i:':*:T Seetrﬁtary iezivéji to G{>v<3rnm€ni, sf

-.En.dV§'£:»_? 2fi3<fE€3mme:§da1%;§:>'n$ of She <70§}2n1i.'é€{~:i: $hai§ be "V pp pf me ':e:%i;fp$:1{§@%?;f§.,.

Secrﬂary and ab<:sve r<~3cc>mme.r1ci::1i:ions of '£;he C<):1m1i"i:t.e<-:

wouid be :'<m%.e:;ci €.hr<}ugh MOS {PP} to PM for appmvaip Apparently. the procedure under Rule 6{2}[ii) gig-=3 zreqtliréd-..1i;._be followed by 21 Cammitme under 21 Cabinet SeCrt:_t;§i.Ijf"2:ii:d.:'fhéf represesntatipns may be routeci €.hFOL_1_{_§1ii,_:i\/E053.' fQV1' ' approval. In the Case on hand, su.c:}':.pa1$I.2ige2'h:ix:f."11pL»vV.J_ai;'gé1:i arisen. Be that as it may, it i$Vn_(3't-...Wi1:hi':3V 'rhea vdvOfi1_V8jif1vw J1" thep V Youth and Sports Ministrypto hQ1;dVV:Ath'at~».,_the'fes}:>.o:{1ii1ent was u'nsuitab1e for the said posit WW that the said remark was totaﬂy it is only fer the screening ifQmm.Aﬁt}é'Cv--«»q}1dpe£:»_'ih\.¢ -Chai1'manship of the Cabinet secretary xxrﬁigh "decide the suitabiiiizy 0r the avaa71abi}i1:y_0f CV)ffi;cj:&;'.:rAf7Q»1"V'd;:pu1:21ti0nw Henca We a1:'€ of the f;2tie\§I the Q'bspfV*aifi,Qr1 made by the Youth and Sports éviizgiiétxgz :ti1;f:.At,'A.:1'--1;§'aﬁspoxldaxzt is Lmsuétable, is required £0 be <~:rs5CE1fss%x>¢e;'d.TA'17}?:i}1~sV "wif.1'E,,r'20i. 1:36 3 biack mark in the gervics records "_V-.Vsee.§-(mg is eeme Oil re<::err:i an ihz;-': g:__»:;r::>Lmd that they are 28 1?, H: is; 21130 to be :ae'r:ieed that 21 :::e1:nmz.;r1i<:at.ien was issued by the erggzmrising C{}i'I},IIiiE'i',€f€3 t.hr<):1gh its_C1\/IG indicating that the :se1*vice5:; of the Fé3Sp{)I1d€ZI"}.1:'_.'£3ft";*,_ :Z.10t required. Apparently, the pmeess of depute1ti0'r3.A"e0I:rﬁ;"ien:§efi on 3. request, made by the 0rgani_ei.p.g_ co.'inrﬁii't;ee[" i§i_3!:ie1eV Oaganising eomrnittiee itself xsvas not iré._Clihed'- _t:{;...nav'e"«.ut'Y:e services of respcmdentg the qL1ee'ti§$}1.V_0f hie.__ca_r;c£'idéiteii1'*e being"

eensidered would 1-101' ariee, Bee-theftt. it rfiay-'.,. we do not pmpese to dweil much on having regard to the fact that ihe games-. V' This of Cost to be imposed.

Apparently, Aihe by the respondent was aeeeptedéjﬁy Rs.25,000/~¢ vv ;]_" us; {:0 the writ petition fiieel by the Org:»1{n~iéi.I1g indeed the Orga'r1ising Committee had ﬂied %:vs:<.§"' 21.pv;3E%{;ézE,ie{1s to get; i.henLs;eh!ee impleadeéi in the

--.}je:*:ii;;:»é:e:.3'eie;:f*;_.,g>;;s;.H' The %"i_r:-H, 2?:p;:>Ei<;:a.t'..i{}:*1 was {ﬂed 0:": i5.GE,2€3E_€} Z9 neeee$e1.ry anci pmper panties fer proper aéjL1<;iieat.i0:"i of the inaenmeh as tiitima.i:<::iy. if the {',{}I1t.i'O¥€E'Sy in qu€tSt,i.{}:{1 appiiemiiori of the reepcmdexit: is aieeepted, he is likely to be «::1eputed as ADG (Security) to the Common VV€a1ii1"i,,.G'-'d€f13_§3S. indeed they wouid prees into Service the letter wifi§ttei':v.V_'E;§y*__"tifie' _ CMC) indicating that they do not require t1'1e";s*'ev1*\:fie(:-E5». of_ title" * respondents. in these Circumstances},weare O{_tI"3.e":riei§;»._.th3ai :i.mp1ea_c1:i_:r1g appiieatiori ought tc}'i__h'a.\g'e beet; Blitvii' however. the eenduet of imp1ee.dii1.g 21;.3'pii.r..7::tnt,i§requires some mention.

19. tweed " appiieation ﬂied by the petitioner to r::ot3:1i1e iireexerd in O.A.422/2009 is on fiiey vJeiIid----specifically" take up a contention that they pI'{}p€3}" parties. But however, the ' r.esp0Iid,ei1tev_i..ee:ig'tip 3. COi'iT,€;'I"1ti0I1 to the effect that, it is; not %i:"i%::Vt}1_ei%.7ex'e1*, Iiet;wit:hei.2inding pointing ef the said lacuna? the

-. f'_j:iri_ :(1€}E"if)ifiTiii'i',j;fA'¥%.7V§ti'"i Se<::t.ieri 5 (if the Seeietiee i%egiet'i°atiee Aet ta-tie' giisie aiiteie 1? {ii the €ientrai Atiintiiietrative Tribuiiai Rates. 30 applicaiiicm was presssazed into service and e.011sside:"ed¢ The "i_'ribuna% eifier h.earén;§ {he appiieemii, £"€se:"'ved "Che nlaﬁer fer"

erders and during that Urneg the appiiciami has c<)r11e_"G:.:fti*< .$.ﬁ§h 21 second apphcration on OE3.0'?.2010. But:

again Without a proper affidavit, veri1'y:ng -'the.epp1iV«::veiiie3Vi:.', Indeed in these eircumstianeeeg the T 1<ib1£.:ia1 was Cf th'c;_'V3'ew_V that the first appEica1tioI1 is reqﬁir'~e'f.i"ViO i=e;ec:e¢;1"f§:¥"'w:{nt of merits and second applicatipla is.e'req'1V;1;§rE5C¥_.f.o be fejeeted with exemplary cost having regard €116' ~.Qf'::nendaeity with which the p€tifliOD:€3FS.._a1*€ pi_1rsu.i.1'1g'«th'eS<: apéjlications.

20. Ef::,<_:¥e*ed wouici be served by examining 'che 'o_V1%'deIf paSspe'c17by' the 'E'ribunai on these two app_1icat_ic§£."1S.if1:;"LSn11_ieE1va9{he Organising Committee itself has prémztieégilyﬁ b.eC<):ne' '~defur1e'£ and {the Central Governmerlt. is ' "~..___ai;1Is:ir1g"<:zi:*e a_:j:'c1»A'iis;e';ir: the process of winding up. However, it _ E3§e:1_;»:;hi4*~€.e":.::}ur :":a:=f;is::e the? rnesii ef the ﬁffiatere, whe were 47--_ ¥f:1};.'1"'--§€.f3£i'§:3;ii£§n E":21*v<~:: already :z:etumed 'E:§:~ ffneiz" parent, ':"§iep::1rtit11eI1t end 3. SR€I€?.'{}I"i staff is werkirigg S0 215; :10 fiI'1.21}.1*se 33;

the &i(?.C{}'L1I'1fS. Hezzce, we; are (if the \»-""i(3W' that: "she qiiesiiiziii {if inieiferiiigg wiiii the erder passseci by the 'i'ribu1:"iai cioi-:8 rmi; arise.

21. This takes us to the cost: imposed by on the pet,itic>r1ers. Insofar as the Unioijicf iriciiizi'is:.:{:9f1'ee'mevd,""

it ssacldied wii:h 3 cost; 0f Rs,25;4OO_fO;'A.~" afizsd"

Committee is saddled W1'th a of '_Rs.:20.Qi;i(j.i:§deed=7 whenever, an applicant or gi lii..iga:1i -.Court"s1.1Ac<:eeds, cost should follow. in the case of the View that both the Orga'riisVi1'f::,g as the Union of India were ai fé§u1i'~ Union of India was not p1"0cessing ti1e pap'e'1*Sr . by the Tribunal and as COF1f1I'i'ﬂ9d,'b,V t.iii'5 ..COLii't:. however, the Tri.bur1aI should ifi'£j'E;;<;{3,.e1ci§..ed of India. wﬁh Casi; 530 3130, ilhe Of';g;1:3_;isi»:1gg f;fv<:ri'i1:<z._ii"éit_ee, We have already Qbsserved that in the eizeizi ~.<':'>;'7_; "_"'::e:§pVe::cie:1i'e papers being prezicreseeci and "a:§>;f>:"e*.:e§'---by».fi:i9:e"§if:igg;i"ie$i. E£'Ll'§I§'i€)Fi{}', he wmiizi Eire empiejied by Org§a:1i$i'i:§ C<}i'3'1mii.tee, indeed ii: is within ithe deriiaiii of /.

t' {f;;'/'' 5 3*"

the C(}£'I1}ZI1iUL€3f3 to {:Ii:<:;€3s<:% its erzzpioyee, be it Of} a sz:i€:put.aJ£:;i€:z35 Hzaving Said 5305 we €i;'i"t'§ e:>f the viaw thai: ihe: writ". petiE:i(}.r§ ﬂied by the O'rg21nisit1g Cc>mmit.t4€e does not. warrarzt A4 22* hqsofar 213 i;I:1e: writ petﬁiora filed by India i3 C:o11c:@r11ed,, the direciioras x'1;;<f3 the Ministry of Home Affairs to tﬁé forward the same to ihe Co1nrf'1it:3fi:€E{3ph€:A$i;:1~<:-.g1' Secretary, warrants In.§'€3riL"€§i'f3f1C€.'..I*i'6£';§i§';V ih.§3 f0ﬂOVi¢>'j.r'1§é order:

(a) WP. No.39965/2ﬂO#1_.O' The directions issued by tI'1:*V_Tril?:iitieL}.v;1r_<§'SE:-tgasiciexj Riﬂe __ mafdtz absoiute to the exterat indicgteg ab§s%é;. i

(b) W.P.1\§§Gs.3'6QV1 7 2;1m_' 36O18 /2010 does not survive ¢0nsic:ié'1"at1f_Q_a_':..v Hence, stands disposed of V (c)_ Cgvnééfig waived.

:'§f}:~{§. :£Q':2§:f12§;:'n.§cation issued by the": Mimstry (sf Sports " indﬁraiiing that iihe respondent. is %;;3.$:,;ét§1b1a=:, wands expmiiged and this same ;-aha}: :10:

" Egiaitk maziie: and shaﬁ net irzfiueerzce the 5su§:>e':'3ior V' 5{é:€;E':{>z"%§:;2: *.%;?;:i'i€é Writing the <*:{}§:f:€.d¢:r1ﬁa§ reztorda and it ehai} :10: {?{H'f1€ in the W.21y af '{:hs3 mspondenta fu'£:ur<: p2*<:;m<>i:i<m zmd depm:ai.§{:r1 21:'-5 emd wh<::z"i"-,m€<:%(§ arisserés.

(63) AH pe11<h;f1.g.MiS<:. z1pp}icacé,i<>ns; s;~;tam:% di:?;p'9se:d* %;>'1'3

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Karnataka High Court

The Union Of India vs Dr R P Sharma Ips on 14 March, 2011

Bench: Ajit J Gunjal, C.R.Kumaraswamy