Smt Dhanalakshmi W/O Sri Vijay Murthy vs State Of Karnataka on 20 June, 2011

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Karnataka High Court

Smt Dhanalakshmi W/O Sri Vijay Murthy vs State Of Karnataka on 20 June, 2011

Bench: Anand Byrareddy

IN THE; HIGH COURT 0;: KARNATA'K§{'_£\T'::  _ Q H  

BANGALORE'"

DATED THIS THE 29TH' DEA?  is. "   TX

BEF.r.jR.g _ _ V  
THE HCNBLE MR. JUSTICf4Ev«.«§LfE.é_'ND"E~Y_R'ARVEDDY
WRIT PET1?:C:.N N5. §.;?3§.(_3~{:)'F?.ZOO6 (33%
BETWEEN: 'A   -  

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Assistant Teszchstg '' .

G0Ve1*n'm"é1;':.E}?"::iméfg"SC'hQ€>-1,

Entigeﬁje _» "  __ --

A1~aka1agucz_Ta:uk,'«    

Hassan D::;;~:%a;:V,   A  ...pETmQNER

(By Sm. I<. 21\'ohVina'v Anafui, Advocate)

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 ' I."  S_::l;1Ee Qf"E*{a1';1at:aE<a1 by its

.  S.<:+:L;:.,rj<.éI::s:fy,J.::> Government,
" * Edufégiigféil Department,
 ?&_i'.S;P:uiiding,

~.B::z§1gaI0re W 560 001

A   Depuiy Di£'6C{€}I' :1}? Pubiic

" ,{iESEi"L!C§§{}I1 Hzigszan ﬁiseirict,
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3. BEt>c:k EdL1c;ttit>:1 Offices'
Depztrtntent of Pubiic In:;tru::ti<i>n,
Arakalagud T22Eui<t
Arzzkafagud,  '   t --
 District. ...RESPG--N'DfEN*T:S«.A

(By Smt. Revathy Adinath Na:*de_j,High..-Ctmrt'-.Gtw9€::ftt.tn€3}_t

Pleader for Respondents)

This Writ Peitititm is fi1€d 'LI.tl..Ci5?1" A1'tiC.1_$S"'2:6 {Ind 227 of the Censtittutien of Endigt pz*ayingi'tt>_ q,tt£1Sh t'h::_mjc:f11<> dated 24.01.2005 Vida At1next1:féaD add €:EvC".;-,_ , This Writ Petition iV:;_C'e.>t11ji;ig §>n'E~1_£:21:'1ng this day, the court made the fQtk>.wing':' Fiéiard' {ht}:V'§'*§€lIft':t3£iF'C_é{Ett$€I for the petitioner and the Gt0ve:'nmet:1t<--.PIe3dé1:

f'act:§;' atvr+s.--.a«s foﬂows:

'_TV§'}€3; .f:éz:.t.it'i§)ner t:Ia.ims that she was p1'()\'iSi{>ﬁ2iHV app:;>i11te<i .2;1S~--_.>.1'h Assistztnt Te2t::he:* in 3 Urdu Lower Primary V'-».St:I1<)<;?>T', N%.1:'an::kE<i, Chélﬁﬂzifélyétpzttnét Taluk, Hasszm DiS{I'iC{ on A'::<i:éit.tr_:t::t basis by an <>:'d:3r of apptiﬁntment dated 8.} H984, " = -éE§--SL:ﬁL'i by the E§{:'{3{}§'ld rsspténttatzt. She w<:>;'i<€:<i 2%? tézéi :~;tti& ii La.) School as af<;>1'es21iéi up to l0.4.l983'iill<,i"\;~¢Qrl~:_ed.;aillfllze _L(;§We:".

Primary School, Arakalagud l'1jQr:1 ~.

the:'eaf:e:' he: ssewices; were e<}nfi_fi'17zed aﬁil ._slie..Aw£._1s ltzfeéted as 23. V regular Assistant Teacher witl1AV..e.ffee_t'fmm "2{}l2.l_959l with eligibility £0 drazw aztnuéi l:u.::'evfr2e;{.,f1'_:*s;."Theebreak period from ll.4.l985 to 22'.-I_2.l9E§ziiV"-[gale.._"{rez:ﬁe<l lezwe witheut allowémﬁs :::ilra{yfi.lz1r'z:_ii K32 paid 3 Consolidated pay at the only basic: pay, From l1s.l,080/~ which was paid am 19.23 of 125.9800/~ fixed with effec§_f1'{>m .. l«99=l ,A A 9 ll

2.._l*, the petitiQner's case that her services; as an é';l;;Sisi21nt'"l"leael3er on contract basis; with effect from 8, ll H984 n(>é;Htz;l;§en into c0nside:'ati()n fer eonfirma1:i0n of her s_erviees»l._f;§vhieh is with effect from 2Z(l2,l99l. She had made 2:

V"_:*ep:'e§=entati<>n in this; regard and the was; not c<)nside:'ed. Tﬁhe petiiiiéneé eemplzzins; {leaf §ns;<>fa:' 21?; ene Rajz:3l2ekh21:'2z%2:h, 5 who was appointed as an Assistartt Teztcher on_.AeLmt;'ttetfbztﬁitzs ~ on 20.9. E984, was ecmfitmed with ef_feAet._f1f0m_"i9'.}i;:f.§'»Ct't" it:

the ease ef ene N%nge§;<>w&zt, in 2: ':~;4im§_'ttt::--t'sitt;;1ti~<')t*:', H;:$=..._beet;1 treated as 21 regulztr €I11p1()y€€v\§!i'E§1 effect f:"<);1t {i;ateVV<>t'_.enti'}'.V Vt into service on {:OI'tfI'8(;'i dated 121.280}, :1 copy at to the petitiert and therefore, c:>ntp12tt:t:e...:':jf insofar as the petitioner is is entitled to draw the diffet"e1eee f:t_') f}';jett1Vé1?y.::'t;t(§ttﬁV:SII 1151984 to t9,:>:.t991 if the pe:*it>d:V:Vt)'t; tter are taken into account and if e'Eteit':~; teteieviee, just as it has been done in respect of véit"i<_> us persénsf"

A " * "Tf:e Iea_1'ned counsel for the petitioner in support of the :3-ttiﬁ,'ztvert*tt:=:ttti§; would insist that the petitioner cannot be dise:"im':--tt21tet} when similarly placed empleyees are granted the geﬁef. Reliance ifs sought to be ptaeeci on an order of the "'.E§{:=ttstétt21i<2t Attttttttist:*ttt§'ee Ttibttttgth which hats: £'€2tff§i"i1"1€& this E' / p()SiE§{}11 to <ieekt:'e that it is the initiai date of entry intt>..Sefviee V' which is reievzmt and that the se1*:*;ii»ee"'tezmieregi _h},?._ petistimsrg stmihgtriy pieced as the pettticmer on 'e<_i>n":ra.et hbtisis '{,§L1§Zh'i~;i£fL..vbt:Iv_V taken into account and the £e_:;_{:'t1ed Cvettnseei ":geekvS§V"'ti:t1e toh produce the order, which has bee_ﬁ"appw1_i_ed Ct)f}«S_i§{€I1{3}t' by the department in respect of"e:t.he1f s_i;ns§_tzt1"I'&ﬁtlzteegt employees

4. The;'ie:it:ned C}.t>Vem*ine'x1t.'F?}[ead_ei§ on the other hand, would subéttit ,_t*h;it"'t--t_:e ,<V>t~'._ the petitioner have been regulariseei.;:;§;pef"%$t>ve't:1mer1t'Ortieit dated 20.2.1991 and she has been ' ehtttjalv4'"htet'e'nients regularly and she was app0intedVV'12Q ti:)u1V5t.<>4t1t_cif>t1:t'f21ct basis with effect from 8,1 H994 an<t«5--§heh"was \$J<;rkvivtf;g'A.up to 19.2.1991, it was from 2:: point » {hf3I'_E€1f§€f.ﬁ'§Q.f""hSI' S€I'ViC€$ have been t*egu}atised, The reason "being: Vttmtg-.._the""services rendered on c<>nt:'aet by the pet'i'ti_eh=et" htté not been recorded in her Service Registe:* and she has I"£()'CVV'§f>E:6t} <.:t>hsidered for reguiar service from the date of her =.e:e;~:; intt) s;e:':;%ee :23 there was no such ret:>:'e:sie:tt2:ti<m matte 5 Rajashekharaiah and Nixzgegmia have been p':"0v.i§i:e_;_§ 5':_heA benefit of taking the services rendered on co.nf_r;é;:s.: h.2f£sis_; into account, which L2¥"3f'8:if1}'" denied to éihe pe:'::§<>"3_ef.4AA' h

6. Having regarci to theeV:1_ssertie{1 that the2<'é¢:.is" he :*ee'G:':i'¢ in the Service Register of the pei'i!jOr:e:' of fh.e_ ':§er*;iice:§; rendered on czimtract basis \I\,I()L1}€};:'.1'}2_lfg§3 id be gxeeépted :md"'theVref0re, the petitioner being denied the I3h.e'nei'i~t:'c:£1r1_nQ>'t--Be.fa§:1ted. Aee(>:'ding§y,'*- theije is r'eeAi*'if'__inu the:W1'it petition and the same is .. " «A «g h e §§eee

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