Karnataka High Court
Sri. Nagaraju N R vs The State Of Karnataka on 8 December, 2010
Equivalent citations: 2011 LAB. I. C. 4137, 2011 (3) AIR KANT HCR 555 (2011) 3 KCCR 2099, (2011) 3 KCCR 2099
Author: N.Kumar
Bench: N.Kumar
IN THE HIGH COURT or KARNATAKA AT BANGALORE
DATED THIS THE 03?" DAY OF DEOIIMBER, v20I02I ' I
PRESENT
THE HON'BLE MR. JUs:*I".1_c"I~;:_Iv KIJIHIIR = "
THE HON'BLE M.R.Jus'mf_§E
Writ Petition NOS.' IOBOIFJ-~-.1IO62'O: ROOF. 20__1 0 (S--KAT)
fpx%;1t:Ret:;I:.o'n Noé'.99é§599'7z'OF 20 10;
V*;frIt.;:Reti£I'on. 8'1SS--»82 13 OF 2010; and
VI/.'1;iItI'SI9"ev.fI1®n'1\IOs_83.O5--53 OF 2010 {S--KAT}
WRIT RETIIION' 10620 OF 2010
v _ 1. "Sm I~IAOARAJ--S«--«N R
AGED :35 YEARS
' --~ ASSISTANT COMMISSIONER [PROBATIONER)
OFFIC¥:2 .OR"TIII; DEPUTY COMMISSIONER
. "}~[AVI:")I§{I EIISTRICT, HAVERI
PE_RMA1\IENT ADDRESS:
C./Q DR S M BYREGOWDA,
I _ NO--.20/2, KRISHNA KUVEMPU ROAD
' EHEBBAL, KEMPAPURA
I' -- JBANGALORE 560024
I SR1 SATEESHA B C
AGE: 36 YEARS
ASSISTANT COMMISSIONER [PROBATIONER]
OI"I3'ICI.§ OI? TIIIS I)IiPUTY COIVIMISSIONER
-A.
KOPPAL DISTRICT, KOPPAL
PERMANENT ADDRESS:RAI3IES CONTROL I01'-II."If;._____f __
DHANAVANTRI ROAD
MYSORE 570001
SRI GOPALAKRISHNAHN _
AGE:36 YEARS ~ _ A
ASSISTANT COMMISSIONER {PROI~3ATIONER)" '
OFFICE OF THE DERUTTCAOINIMISSIOVNER
SHIMOGA DISTRICT, '
SHIMOGA _ A
PERMANENT ADD'RESS:_<' _ '
C/O RAJANNA R, _ A'
D.NO.74, BEHIND SUBRAMANYA_TE:MPLE
BANAGIRI NEAR BA1V'ASHAl'\l¢'*ARI ;3RD ' STAGE
BANGALQRE_g'--560_085.? ' "
SR1 SI=i1'TIVAIfS§£AN.ILAREx.IN" "
C/O 'C--;Q\ND_A ..
'
ASSISTANT. C.OMIvIISS.I.ONER IPROBATIONER)
OFFICE OF 'I~'HEVD.ER1,IfI'j§: COMMISSIONER
GULBARGA"DIS'I'I?lCT '
GULI3A.Rc+A_ ' * I
;RERMANENT'ADDRESS:
5TH "I3" 'CROSS, ,
ISTMAIN, DEFENCE COLONY
" » .I5h*;SARAGHATTA ROAD
A "VIBANG1AI,ORE 560078
1' S..IvIT ARUNDATTI CHANDRASHEKAR
D/O" DR T CHANDRASHEKAR
» A' '*~.AGE:36 YEARS
* -- . ASSISTANT COMMISSIONER [PROBATIONER)
OFFICE OF' THE DEPUTY COMMISSIONER
KOLAR DISTRICT
KOLAR
PERMANENT ADDRESS:
N022, ANUGRAI-IA.
2ND MAIN, MUNESITIWARA BLOCK
I-IARINAGAR. CROSS
-.w."'f?:1"I"
\\
KONANAKUNTE
BANGALORE 560062
SR1 RAVINDRA P N
AGE:35 YEARS
ASSISTANT COMMISSIONER " A
OFFICE OF THE DEPUTY COMMISSIONERS' _ V 2 ~
DAVANAGERE DISTRICT: _
DAVANAGERE '
PERMANENT ADDRESS:
KALLENAHALLI, _
THYAGADHAKAT'I'E~1?OST '
TARIKERE TALUK . _ I
CHIKIVIAGALUR DISTRIcT','57:I75f.I9" V _
SMT JYQTI'II.,K* _
AOE:35.,Y.EA;RS., _
ASSISTANT. C'O1VIMISSI'ONERu{--PROBATIONER]
OFFICEQF IIEHE DEI?U'I'Y COMMISSIONER
CHII{IvIACvALU3'R 'DISTRICT '
CVHIKMAGALURI " " _ I
1>ERMANENI*«AODRE<is;_.
NO.823,»6TH-- CI°gOSS';.,. '
5TH M:A.IN, M.'C.LAYO'UT
' ;VI.;AYANAG_AR
.. BBAONGALORE' 5.5.9079
I . 1' .SIvI.T'N_IEE'NA NAGARAJ c N
AG.E:.'35 YEARS
. "'VASSIS*I-'MIT COMMISSIONER {PROBATIONER]
OFFICVE' OF THE DEPUTY COMMISSIONER
UDUPI BISTRICT
UDUPI
V. A '*-.;?ERMANEN'1' ADDRESS
* --_ HNOS06/614,
NEW KAMAKSHI LAYOUT
1ST STAGE. 1ST "A" MAIN ROAD
BASAVESHWARA NAGAR
BANGALORE} 560 079.
_}«¢
9.
SR1 AKRAM PASHA
S /O NANNE JAN
AGE: 37 YEARS . '
ASSISTANT COMMISSIONER (FROBATI_ON_E--R}'
OFFICE OF THE DEPUTY COMMISSIO;\IER" A
MYSORE DISTRICT, MYSORE; 3 _ A
PERMANENT ADDRESS: '~
C/O RIYAZ BASHA , _
NO.5E34, DARGA MOI--IALIIA'
CHIKBALLAPUR 562101
LEELAVATHI K D,/'1O~..C, N<KAMAIf~INA._
AGE:36 YEARS T I ; 'I _
ASSISTANT COMMISS-IOIIER: (PROEATIONER)
OFFICE OFTHE D.EFI;TjY COMMISSIONER
CHITRAIJVURQIIX DISTRICT 'V ..
CHITRAJ3.UR'G_A_ ~
FERN£ANE'NT"ADDRESS: I
NO_.§1,"8.RD1{",,ROSS V ~
NANJ "'9? i'DDY'g COLONY, H';A;E.FOST
EANOALOREVSSQO <I, _7 - _ -
SRIKARIOOWDA SIDDE GOWDA
AGE:3E..YEAR'.'._3 ' * ~'
4;ASSISTANT_COMMISSIONER (FROEATIONER)
"~OFFIC,E OF TII.E..DEI>UTY COMMISSIONER
' BELLARY DISTRICT,
I " = .BEL'LA'RY'
PERIIIANENT ADDRESS:
"*CHIKI%:ONAHAI.LY
POST
MADDUR TALUK
I _ Ix/IANDYA DISTRICT 571419
SHIVANAN D KAPASI-II
S/O BHIMAPPA KAPASHI
AGE:36 YEARS
ASSISTANT COMMISSIONER [PROBATIONER]
OFFICE OF THE DEPUTY COMMISSIONER
DI-IARINAD DISTRICT,
DHARWAD
PERMAI\¥EN"I' ADDRESS:
fir'
I3.'
14.
GURU KRUPA
BASAVANAGAR. GOKAK
BELGAUIVI 591307
GANGUBA1 RAMESH Ix/IANAKAR»D.,/'O P. I
AGE:35 YEARS _ _ I
ASSISTANT COMMISSIONER (1°ROBATIOI'JER.}. A ~ ._
OEPICE OFTHE DEPUTY COMMISSIONER7~.V' ' '
BELGAUM DISTRICT, BELGAUM I _
PERMANENT ADDRESS:NEAR BUS STAND
SINDAGI, BIJAPUR DISTRICT~5SS_I12S "
SMT KAVITHA S MANNIKERI" ; V
AGE:36 YEARS '- _ I 4_
ASSISTANTCOMMISSIONERfIPROBATIONER)
OFFICE D=EPUTY CIOIVIIVIISSIONER
MANDYA--.DISfTRICT; _IVl*;-AII\3I[)__4'--I'AI. S
PERI\/IAI\II::,I\:T'ADDR'ESS':NO;. 191 .--- 8TH CROSS
SHAI:TTQAIN2;PAT'HI» NAGAR. BASAVESHWARANAGAR
B;!INGALO.RE 5600'*79"-
SRI. 'PIEDDAPf;A1A}I« / O SANJEEVARAYAPPA
AGERIO . '
ASSISTANT COMMISSIONER (PROBATIONER]
4§OFE'.ICE THE DEPUTY COMMISSIONER
"MIDAS DISTRIC.--T, GADAG
S ' PERIIIAIIENT ADDRESS:RAMACHANDRAPURA POST
" *V.GOWR1'BIDANUR TALUK, KOLAR DISTRICT
BAIZIAVAIRAJEDNRA
AG}'£i38"'YEARS
ASSISTANT COMMISSIONER
TIPTUR SUB DIVISION
I ' TUMKUR DISTRICT
_NO.382, ISTI-I MAIN.
RMV EXTENSION, SADASHIVNAGAR
BENGALURU 560080
CAPTAIN DR.K.RAJE'NDRA
AGED ABOUT 42 YEARS
S / O LATE BKRISIINAIAH
ASSIS'I"'AI\§"I' COMMISSIONER '-.i
W
20.
In '
JAMAKIIIANDI SUB DIVISION
JAMAKHANDI
BAGALKOT DISTRICT.
SR1 MAHANTESH BILAGI -
AGED ABOUT 36 YEARS
S/O GURUBASAPPA * v _ _
SPECIAL LAND ACQUISITION OFFICER A. '
KARNATAKA INDUSTRIAEAREA
DEVELOPMENT BOARD "
PB. ROAD
DHARWAD.
MRSHONNAMBA S. .
AGED ABOUT 38
W/O B.SUIZ"ESH _ ;
WORKING A.S"_LINDE.R I-S_EC_RE.fTARY
STATE ELECTIO.N C--OMMISSIO_I\2--
BANGALORE, 3='-~I E
SR1 DIAIYAIQAAIDA i<:D'~'A.'n." --
AGED ABOUT. 34"Y<EA§<S..
S /O LATE APPAJI GOWDA
ASSISTANT COMMISSIONER
jCHIKKAIVIGALUR SUB-DIVISION
.1 *CIIII<I<AI\/IAGAEIJAII.
" » C.
AGED._AB'OIIT 34 YEARS
. '-W/O Jj.'SI~IIVALINGAPPA
"-«.,.AS_SISTANT COMMISSIONER [ADI/T.)
B.BM_P ANNEXE BUILDING,
II FLOOR, CORPORATION OFFICE,
' «--BANGALORE--56O 002.
I SMT. K.M.JANAKI
AGED ABOUT 39 YEARS
ASSISTANT COMMISSIONER
DAVANGERE SUB DIVISION
DAVANGERE PIZTITIONERS
@/
(BY SRE RAVIVARMA KUMAR, SR. COUNSEL"P;O-.R--0..V"v..
SR1 JPRASBANTH OF M /S. RAVIVARMA KUI_\;IAR..'AS_STS %
ADVOCATES]
AND
I. THE STATE OF KARNATAKA
BY ITS CHIEF SECRETARY
VIDHANA SOUDBA '
BANGALORE 560001
2. THE PRINCIPAL SECRETARY (DPAR3
GOVERNMENT '0
VIDHANASOUDHA -- _ I
BANGALORE 5600-OT -- '
3. SRIKN.RAM;ESH~. W I
S/O KS E§'AG"ARAJUff-- '
AGE: ~
ASSIS TAIIT CC)M_M'I~SSIOI\JEf}{' UPROBATIONER)
OPFICE OFTHE D'EPL€"__f";' COMMISSIONER
PERMANENT ADDRESS:
NO.41s>,.., 19TH-.CROSS,
;I' &_III BLOCK EAST, JAYANAGAR
._ "BANG-ALORE' 56001 I
» SR1 RAJESH GOWDA M B
S/O"-M d.'.CB.ET1'ASwAI\/IAIAH
. "*AGE:*3f_5 YEARS
ASSISTANT COMMISSIONER (PROBATIONER)
OPEICE OF THE DEPUTY COMMISSIONER
I T MYSORE DISTRICT, MYSORE
» «PERMANENT ADDRESS:NO.S5, I MAIN,
..11 STAGE, ARAKERE MICO LAYOUT.
BANNERUGRATTA ROAD
BANGALORE 560076
5. SR} K SRINIVAS S / O KEIVIPAIAH
AGE: 33 YEARS
ASSISTANT COMMISSIONER WROBATIONER}
O.I*'FlC.{§ OF THE [)lC'PU'1'Y COMMESSIONEER
RAICHUR
PERMANENT ADDRESS:
NOJ593. 2ND MAIN.
7T1-K CROSS, GOVINDARAJNAGAR
CORPORATION COLONY
BANGALORE 560079 I
6. SR1 JAOADEESHAO
S/O GANAPATHEPPA _v V
AGE: 32 YEARS
ASSISTANT COMMISSION.I«:Rj {PRQBATIC-N.ER].I
OFFICE OF THE D_E"P_UTY Com/IISSIONER
UDUPI DISTRICT, UDIIFI. ii; " A'
PERMANENTADDRESS:
MALALAOADDE IATFOIQ
SORABA,TAIT.,I_JK, _ 4.
SHIMOGA'DiSTRI»C'Ef 'I-7.7434ij'--. S
7. SR1 %RAvIKU1MAR IyI=R'*-- ~--
S/O COWDA"
AOE:._34 YEARS» " -- .
ASSISTANT COMM.ISS,IQ_NER {PROBATIONER]
OFFICE-OF 'D.E"FIITY COMMISSIONER
MYSORE DIST_RICT§~~MYSORE
' ;PERMANEN_T"ADDRESS:
._ "'MADFJRAI-iA1;LYw--POST
' KOIgAR'TALUK & DISTRICT--63 RESPONDENTS
(BY:'SIMT'.SI--IEELA KRISHNA, ACA FOR NOS.1 AND 2,
j_ SR1 S.v.NARASII\/IILIAN, ADV FOR R3
' . AND FOR IMPLEDING APPLICANTS,
.. V..SRI KSHASHIKIRAN SHETITY, ADV FOR R4,
-SRIYUTHS P S MANJUNATH, II.C.SHIVARAMU
AND T.P.VIVEKANANDA, ADVS FOR
C /RESPONDENT NOS.5 AND 7 ADVS.
R6 SERVED)
EA-°>F'~ £~1'?«'>
_ - »:.~ FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITIITION OF INDIA PRAYING TO CALL FOR THE
RECORDS IN APPLICATION NOS.77I2 TO 7716/06 ON THE
FILE OF THE I-{QN'BLI:T, '",{'RI.BUNAL, BANGALORE, QUASH THE
E», -
§-«___-'
ORDER DTD 2.3.10 PASSED BY THE HONBLE TI>§IV£3'L.fi\IAL, IN
APPLICATION NOS. 7712 To 77:6/06 PJR§5DLf<:;EDr.-.____AT
ANNEX--A.
WRIT PETITION NOS.9965w997f2. OF 201g "
BETWEEN
1.
fix.)
B UDAYAKUMAR SHEITY-._
AGED 40 YEARS " .
s/OLATE K HERIYANNA 'II_I+:'I'TY
TAHSILDAR _
ANKOLA TALUK I " '
ANKOLA '
UTTARA KAI\INADAVVDII--:-TRvI]c:"_f
MS-KA7'HYE7%?"IIvI 'DEV'! ~.
AOE:4OYE__ARS;'. 'I 4;" .
D/OISAH}sHI\fAsHAI$II<ARAIJPA
ASSISTANTVDIRECTOR, -- I
DIR ECTORATE. 'OF. SQQLAL
SECURITY & PENSIONS
REVENUE DEPARTMENT, VTH FLOOR
4 ;O-AT1«: NO-.I.II,"M S BUILDING.
._j_ GALORE>v5.€-.O~' 00 I
» .3-Vs LIANJIINAHIA SWAMY
S/-.0313 I~I.fSADAsIvA
. '~AOED';ABOUT 36 YEARS
._ TA.HsI,LDAR
O/'O REGIONAL COMMISSIONER
SHANTHINAGAR
' I '- 4. BANGALORE
"IvIs.RAsI~1MI
D/O. SHRI M N GURURAJ RAO
AGED 35 YEARS
TAHSILDAR
DODDABALLAPUR TALUK
. so'
10
DODDABALLAPUR
BANGALORE RURAL DISTRICT
K RAJU MOGAVEERA
S/O SHRI KRISHAN MOGAVEERA.'
AGED ABOUT 44 YEARS
TAHSILDAR
KUNDAPUR TALUK
KUNDAPUR
UDUPI DISTRICT
RANGANATHA
S/QKENCHAPPA . I ;
AGED ABOUT 39 YEARS *
SPECLAL TAHSILDAIR---,} ; I
BANGALQRE_N0R=TH ADDL. 'A.1j;1.II<
BANGALQRF; "Ru
DAYANAN DA FJE-IANDARI '
S';{0.SES'1'1"--LARAM' B_AN_DA1??:I
AGED ABOUT] V "YEARS.
TAHSILDAR " Q ._ '
HOSAKOTE I TALTTK' ~ ~*
_ BANGALORE' RURAL DISTRICT.
4 KTSHANTHALA
" » .Df.O;Tt~IIAMMA1AH
AGE{)A£§O--UT 37 YEARS
. '-ITA1~ISI"I;;,DAR
BE:vMI?,..'c0RP0RATI0N BUILDING
HUDSON CIRCLE. SHANTHINAGAR
SA.N'GALoRE-560 027 PEITITIONERS
{BY SR1 N B BHAT, ADV]
STATE OF KARNATAKA
BY CHIEF SECRETARY TO GOVERNMENT
VIDHANA SOUDHA
BANGALORE-560 O01
%"\J
11
PRINCIPAL SECRETARY TO
GOVERNMENT OF KARNATAKA
REVENUE DEPARTMENT
M S BUILDING
BANGALORE~56O O0 1
KARNATAKA PUBLIC SERVICE. C O_MM§S"SII'OT\..1j
PARK HOUSE.
BANGALORE--560 O01
BY ITS SECRETARY
DR S L VANIKYAL
AGE: 38 YEARS «-
S/O.DR SHANKAREPPA L VANIKYAL
R/ONAGANUR POST. ._ 3 "V .
SHORAPUR TALUK A
GULBARGA;DISTR,I€T.. j; '
PA. 1{o;*i9E}§Pgm3.c§'Cj'L
S'/O'; '1\/iAR:r;~1A:a'D_AP~E3A KOTEPPAGOL
AGED AB'L:-:_rr_ YEAR_S-- I
C/O.S._R PAT'IL'~.
NO. 10-585, "BRAHAMPUR,
NEAR wazwmvvzr», MARKET.
4;GU},BARGA_ 585 103
_ DR 5 SHRANAPPA
" -V .s,'.Q;~sH1\m.NNA
AG.E;,T_.) A803'? 37 YEARS
. "'vTR/o.SAT;'AMPET.
LA3qv1..1P'UR POST.
SHORAPUR TALUK
j GUEBARGA DISTRICT.
* . iv PRASANNA
S / O.V IVIALKAREDDY
AG ED ABOUT 40 YEARS
R/OSHARADA KRUPA
BASAWESHWAR NAGAR
CHITRADURGA
II.
12
M S N BABU
S/O.M. D SANNADODDAIAH
AGED ABOUT 33 YEARS
R/A NO.1235/1,
HOUSING BOARD, K R EXTENSION' H '
TIPTUR
H K KRISHNA MURTE-IY _
S/OKANNAPPA '
AGED ABOUT 34 YEARS
R/O.MANDAOALALE _ .. _
KANLE POST, SAGAR TALUK .3 V
SHI1VEOGA577430"--~ - --
C NAGARAJU .
AGE: 38 yE:A_RS _ 1 ,
S/O.1~LA1NUMAN'IAPPA:._ . V .
R/O.N'O.34S,""151'H"-:xgLA1N.._ V. "
ISTBL@C'H,1'.{I.I STAGE.' ~
BASAV/ESéHW23§;R;'\NAGfiLR
BANOA _,OREA:5€>0'0A?Q....__ -- '
HAMARESH 3. ._
S/O.HA.NUMANTAY3..--A
4;AG-ED AB'O.UT 38 YEARS
j 'R/EA N.Q.FB--44.,..HAL OLD TOWNSHIP
" VIMANOAPUR POST
" «BANG-A1{C)RE»560 017
JArSs;s:SH33
S /AO;:~.t HANUlVIAN'l"'HARAJU
AGED ABOUT 35 YEARS
R/"O.NO.65, RVR NILAYA, 4TH CROSS
S A-NANJAPPA GRADENS, BABUSAPALYA
-- _.~KAI,YANA NAGAR
BANGALORE} 560 043
M N RAJ ENDRA PRASAD
S/O.M J NEELAKANTA
AGED ABOUT 35 YEARS
R/A NO.73/3, KOTE STREET
1.3
SALIGRAMA. K R NAGAR TALUK
IVIYSORE DISTRICT
SHEELAVANT SHIVAKUMAR
S/O.1\/{ALLIKARJUNAPPA sHEELAYANA§f"'V""'»' I
AGED ABOUT 37' YEARS f.
SRI GURU NIVAS, NO.2/910/I'«2/
PRASHANT NAGAR {B} _
RAJAPUR EXTENSION I I '
GULBARGA 585 105
MAHESH KARJAGI'~~.__ " 1' I
S /0.BH1MAsHANK;AR KARJ{A{31'*- I 'A
AGED ABOUT 34 YEARS ' " I
KALYAN NAGAR
SINDGI «._12-8
GEETA K(,fiI.}L;ACiI» _ M.
D/o.1RAPI>A'f,;_Y, ~ I'
AGED 'A13DU'T5f3€~ Y'ETA'RS _ '
R;{0.c--I0;B.;::._1i>ESH_PA.NDE.
PLOT NO.41,'«1ST'IMA'IN<
SANMANC(3LC5N'1',. '
HUBL1"-580 030 ' '
_f DELSA.I..Y »
. S/"o.sH~R1KANTAPpA DESAI
' V. --.Ac:v.1;«:D'AB'o_UT 36 YEARS
R/..Aj~I-3ASAPUR YALAvA'm POST.
. VHANACIAIF; TALUK
HAvE..R1 DIST
SEAAENKARAGOUD SOIVIANAL
.. ' A 1- ,s/ O.SHIVAPPA
* -. _.AGED ABOUT 31 YEARS
R/A JAMIVIALADINNI
IVIUDDEBIHAL TALUK
BIJAPUR DISTRICT
C J KRISHNA KUMAR
S/O.LATE G S JANARDI-{ANA RAO
A(}i*.3I) ABOUT' 42 "YEARS fa;
14
R/OTAILOR. KHAZI MOHALLA
BEHIND IDEAL COLLEGE
CHITRADURGA 577 501
s YOGESHWAA -
s/OSREEDIIARA I
AGED ABOUT 42 YEARS
R/A DUMAHALLI ROAD,; _
MALAVAGOPPA POST ' "
SHIMOGA DISTRICT
3 RUPASREE _ .__ 5 _ 1'
D /O.P V SREE RANIAEEDIDIE ;
AGED ABOUT 35 YEARS '
R/A NO. 141442, LAx{OU'T_ T I " 'L
IST A GROSS,_1'vID=I{AIaA_IiIAYAPURA___f'
BANGA.LORE;--§5o. 097- 3- .
G N SWET"IvLA_ " V = --
C/LOfG'N}5\TAG'E1NDRA"
AGED ABV()[}71'_'Z}], I
R/A NO.V17-2--i;A«BR.lLH--M1NS VALLEY
MADIKERI ,\ '
KODAG.U57l.'.20~3. '
"I:>Ia3A.JI\I_A AMMEMBALA
._ 'D/'O.P_I<Q_E A V NAADA
" A .AGED_AI3OUT 32 YEARS
.' Io
DJ
- R/~A"NO..A~. PROFESSORS QUARTERS.
. "'vIHAMp'IjjKA-INNADA UNIVERSITY
vID'YA.,R~AYA P O HOSPET TALUK
BELLARY DIST
AA ' If NAGARAJ
-_ .5/O.VENKATESPLAPPA
AGED ABOUT 44 YEARS
to
L}:
R/O.GUNJUR, VIA V/ARTHUR
BANGALOREWSGO 087
VENKATESH
S / O. HANUMAIAH
AG ED ABOUT 34 YEARS
- ' -.29.
15
R/A C/O. G-OVINDARAJU NEERUKUNTE
ANTHARAHALLI POST
DODDABALLAPUR TALUK
SIDRAMAPPA
S/QSHRISHAIL BIRADAR '
AGED ABOUT 37 YEARS
R/A CHARADIHAL POST, _
INDI TALUK ' _ ..
BIJAPUR DISTRICT
VRAGHAVENDRA _ _ ,
S /O.LATE S VENKA-TRAM if ;
AGED ABOUT 35 YEARS ' _ _
R/O.NO.51,-ISTH(GROSS," 1 I,
33RD IvIAII\*:.J_'I> NAGAR; EsTI~I"RI1ASE
BANGIA,l,ORET} 560vQ781- ; .
M P MARUTI11 3
SfVO'.'F'A1\{C)HA"f:'i I
AGED ABCéU-T__ 33 YE_AR__S-- I
R/A C /08 S«;PALAKSH
No.26, K. K ANREXE;--- HIGH GROUNDS
BANGALOPE--S60--._00.--I
'ES NRIIDRESIIA... -
' S /'Oj.I.AT.E NAGENDRAPPA
V' " ~ .AG.EDASOUT 36 YEARS
KO.DAGA;IIALL1,
. "vIcHIO-EIIAJUR VIA
HQ'L'r'J,KERE TALUK
OHITRADURGA DIST
,R EOKANATH
V' --_ HS/O.S H RIVLACHANDRAIAH
31.
AGED ABOUT 36 YEARS
NO.660, III MAIN ARAVINDA NAGAR
MYSORE 570 023
BASAVARAJ RAMAPPA SOIVIANNAVAR
S /OMAN1 RAMAPPA
AGED AI~3OUT 37 YEARS
33.
U')
' 'J1
1.6
YADAHALLI POST.
BILASI TALUK
BAGALKOT DISTRICT
PATHARAJU -
S/OVEERAMARAIAH I
AGED ABOUT 35 YEARS S "
MANN POST, TYAMAGONDLU VIA
NELAMANGALA TALUK' ._
BANGALORE RURAL D1S'i"'O'R1N 562
B VENKATESHA A
S/OBYRAPPA ' T. ;
AGED ABOUT 43 YEARS '
NO.33/34, EINANESH\zvf.ARI_NAGAR.,if " "
HEBBAL;KI3M PAP'éjRg ._
BANGA.LORE5;}5-50v O24» 1* .
SHIVASWAIv'EY 3 V ~
Sz'O'.'LAr;:r:;;, G SBEEREGOWDA
AGED ABO'U--T_ 3:2 YEAR__S-- .
C/'Q.JAVAREG'OWDA--~
NO.2~4/9.A, 8-TH" CROSS',
19TH MAIN, IS-_T BLOCK
4 ;:3ANGALOR_E'-560 '0 1 0
GOWDA
" = .5/'O;c_I-1.1T<KANNE GOWDA
* AGEDV ABOUT 34 YEARS
.""vTRALACj;APURA, BANDALU POST
KQLLEGAL TALUK
CHAMARAJNAGAR DISTRICT.
' JIYAS AHMED ISAMADI
--_ _S/O.MAKHTUM HASSAIN ISMADI
AGED ABOUT 38 YEARS
KHARADI MOHALLA.
P B ROAD.
HUBLI 580 028
PUJAR VEERAMALLAPPA
S/OLATE P VE£lE§RABH'AI')RA1"PA
38.
39.
40.
17
AGED ABOUT 42 YEARS
NEAR VEERANNA TEMPLE H' V
OLD BUS STAND. HARAPANAHALLL583 1.3
DAVANAGERE DISTRICT. ..
T N KRISHNAMURTHY
S/O.A NARAYANA
AGED ABOUT 39 YEARS : _
THIMMASANDRA, KANNA.Ig/IANGADAI-DS*r.V'A
MADHURE HOBLI
DODDABALLAPURTALUK... '
BANGALORE RURAL «_D1S:'1"R1(VJT_, 2 _ D' - ._
C NAGARAJA . V
S/O.VASANTHAPP/5;' .
AGED AS,Oa~Ifr;'55 YEARS'
NO.279.;.NAR_ASI1?'URAa_ S
L/O.\fIDY"A;'1A1'\EYAPUSI?A" ROST,--_
BANGALO'P;i§3_;,56CI 1097- «-- A
LV,BHEEMA.NAII<: "
S /"O.LAKSHIv:AI\.IA NM:
AGED ABOUT 39 YEARS
R / O.I\/:Iu21YA1\z{MAN;AI'--1AI.L1 TIIANDA
4 ;HOSPET TALUK
I A DRSASHA
- I Dz' STSHANKAR
. "'AGED'IjAB1OUT 37 YEARS
NO,'S2c~; IST F MAIN ROAD,
8T'H.. BLOCK, KORAMANGALA.
I _ BAN'GALORE--560 035
M MANGALA
D/O.1\/IUNIKALLAPPA
AGED ABOUT 35 YEARS
MALLUR VILLAGE AND POST
SIDLAGHATTA TALUK
KOLAR DIST 562 102
43.
44.
46.
18
B V KRISHNAVENI
D / O.M VENKATAKRISHNAPPA
AGED ABOUT 4} YEARS
C / OSHASHIKALA NURSERY
4TH BLOCK, IST BLOCK
JAYANAGAR, BANGALORE--56_0 0:11' j;
R YASHODHA V
D/QRAIVIAHANUMAIAH _
AGED ABOUT 41. YEARS '
NO.528, EST C CROSS, 33:; STAG.E
4TH BLOCK, BASAVESHwARA1yAGAR
BANGALORE-560 079 1. '-
VRSHYALAJA 1 " . S.
D/O.RAI\_-iA1;}NGE:GO:WDA"«» ..
AGEDA:r~;QUf1i_ _30=YEAR_S A
c/0.5: H 1<ARIG'0WDfA_ " _
SAL1_QRA1vrA:.z; R NAGAR T._ALu}K
M'YSORED1ST*§V" "
B
D/0:13 H BENAKAPPA
AGED 'AB0mf1.39~-.yEARS
_;c'/0,3 K KURUBAR
~ _ .'___"NARE{_}AL POST,~ HANAGAL TALUK
~, 3 HA'.fER'iaD1ST
' "AD/0.r¢ANJEGowDA
AGEDABOUT 42 YEARS
C/QNANJEGOWDA
CHANNARAYAPATNA TALUK
A VO"-.HASSAN ms? 573 124
HP V POORNIMA
D / O.P B VENKATESHACHAR
AGED ABOUT 32 YEARS
C / 0.0ARAGI GARDFZ.N
IVIACHENAHALLI 561 21 I
49.
50.
19
GOWRIBIDANUR TALUK
KOLAR DISTRICT
THABASSUM ZAHERA
S/O.ABID ALI
AGED ABOUT 33 YEARS
C/O.MEER TAJ AHMED
HOSPITAL MAIN ROAD,
HOLAVANHALL1 572 121 A
KORATAGERE TALUK
TUMKUR DISTRICT.
M K PREMILA
D/O.K MAHAOEVAPPA
AGED ABOUT 37 .'fE.ARs.'A'
2~274/ALJAGAT " _ '
GULBARGA 585 101
A M A
O /O'§s*1~:AJ\IML3§i;<A1A1».{'A M '
AGED AB'Om:_ 35 Y~EAR__S-- I
NO. 6'i'_/ 1', DEVAGANGO'j?RI
SHANKAR IVEUTT' ROAD',
SHANKARAPURAM "
4 ;EANOALORE;560'004
" H EjcHEf1'ANAsHRI
" » .D/._OA;DV' KEREGOWOA
AGED AF30--UT 35 YEARS
"NO. 15O;'j1V:sHA:\AANAvA DOUBLE ROAD
A KL_="V'L'MPU NAGAR
54.
ms_ORE 570 023
' EAVIKUMAR
-. ..S/O.1\/I.1\/IADAiAEri
AGED ABOUT 41 YEARS
CAUVERY ROAD,
KOLLEGAL
SOMALKNG HARIJAN
S / O.GOPAL
AGED ABOUT 40 YEARS
V' '"60.
20
DEVARA GENNUR POST.
BIJAPUR TALUK AND DIST
N C USHA RANI
D /O.CI-IIKKANANJAIAH
AGED ABOUT 38 YEARS I
NO2222, 9TH MAIN. E BLOCK, : *'
RAJAJINAGAR 2ND STAG-E '
BANGALORD560 010 ' "
S Y BHAJANTRI
S/OYELLAPPA .__ 5 O V
AGED ABOUT 38 YE AR.S~_ 1
SHINDOGI POST, SAU-DATT1
BELGAUM DIST 59'm--1;7 * «V
.. "
S /O.Pi'NAG--EN'D3RAPPjA_ " V.
AGED ABOUT 32 YEARS A _
SA'NGAM:I'ZSHVv'ARA N-ILAYA' '
DJWATAR NAGAR«._ _ A '
KOPPAL 583
K KESi--AIAvARAJA_ "
;S/O.K K
*"AGEDV_AEOUT YEARS
NO,255~,,_4TH A MAIN
A .DUBASvIPAI,YA, R V COLLEGE POST.
ii/IYSVQREROAD, EANGALORESSO 059
R NAGARAJA SETTY
S/"O,RANGA SETTY
AGED ABOUT 54 YEARS
A ._NO.7, MIG IST MAIN, 4TH PHASE
_A7/"'07, CHS LAYOUT, YELAI-IANKA NEW TOWN
BANGALORE~56O 064:
N MOHAMMED ZUBAIR
S/O.NANNEMiYA SAB
AGED ABOUT 36 YEARS
MD ZABAIR NARASAPUR " '
63.
63.
64.
21
SHIKARIPUR TALUK
SHIMOGA DIST
RSUMA-
D/ORANGAIAH
AGED ABOUT 37 YEARS '
NO.862, ESTH MAIN
RAGHAVENDRA BLOCK; _ A '-
SRINAGAR. BANGALORE;5t3Q 050- V
N THIPPESWAMY _
S/QNAGAPPA «_ ; .
AGED ABOUT 41 ;
BELLAGHATTA POST,-1 V 'V
THIRUVANURU HOBLI ._ 1 .,
CHITRADURGA TALURR D "'Tj_577_H517
DR NA-LGER-DRA--v.F, HGNNA_L;,1
S /O. B HONNALLI
AGED 'A]3OUT?i33 YEARS '
TAHSILDARS_OFF1OE...__ -- '
HUKKEZRI 591] 3.09.,
EELGAUM D.IS"TR1CT. '
;(,"' MANJ U-NATH
f ' / O.C,RINNAPRA; ~
« AGED_ABOUT 35 YEARS
" -A .NO,30_4., AIST MAIN ROAD,
E5'{.ATARAYANAPURA
"'VAEANG'ALr;>RE-560 092
E BALAKRISHNAPPA
S /O". ERAPPA
" ' ._AGED ABOUT 35 YEARS
S _,i\/EAKALARAITALLI POST,
HIRIYUR TALUK
CHITRADURGA DIST
C N MANJUNATH
S/OLATE C M NARAYANAPPA
AGED ABOUT 36 YEARS
H K HALLY POST.
e,,:::.".~
.?>
67.
68.
69.
- 70.3
71.
22
CHINTAMANI TALUK
KOLAR DISTRICT
RAJASHREE JAINAPUR
D/OH DJAINAPUR
AGED ABOUT 32 YEARS '
RAJASHREE BHAVAN
OPP ANJUMAN COLLEGE _
BIJAPUR ' _ ..
PRASHANT NALWAR
S/O.BHEEMASI~1ANKAR_' _ I
AGED ABOUT 40 ;
C/O.S G GACHCHIN -- I
VEERAPURAROAD," -
DAYNAGAR,~,HAVER1§ ..
C H B;ALAKRIS'}1.N,A'---.iS'j~-- ,' . '
S /O LOKAYEA NAJK V ~
AG'E"D'SSi:yEAjé:aS '
W/O __ASS1.'3.TA_NT 1;AB'Op'R.'COMMISSIONER
DIVISION 111,~~KAR;1v:IIs;A BHAVANA
BANNERGATTA RAOD '
BANGALORE~29;~--. " "
f":S:3>1_:>A_D S. BOLA.S'HE'I'1'Y
S/'O SUBBANNA
' V. " » .AGED_A13OUT 38 YEARS
W/O-«ASSISTANT LABOUR COMMISSIONER
'DEVANjAGERE.
MSGHIDANADA
S/.0' M .B SHANKARAYYA
" '*-._AGE:43 YEARS
. _ _AAW/O ASSISTANT LABOUR COMMISSIONER
BELGAUM.
JOHNSON KB.
S/O T.K.GEORGE
AGE:42 YEARS
W/O LABOUR OFFICER, CPIIKAMANGALUR.
23
73. DHARNESH
S/O MAHADEVAEAH
AGE:37 YEARS
W/O LABOUR OFFICER. BIDAR.
74. K.B.NAGARAJ
S/O K.N.BADAPPA
AGE:-42 YEARS _
W/O LABOUR OFFICER, .I;aI"AVERI"-
75. D.G.NAGESH
8/ O SONNEGOWD__A..'_
AOE:42 YEARS J . ;
W/O LABOUR OFFICER '
MANGALORE 'I
76. GURU PI2AS*AD_F_HI.L~. _
S/O I;AKS}1MiNARAYAN;'\_ IEIAO
AOE:34V.VEARS
W/'O'I'I;ABfOUR"i:AgOF IIASSMV.
77. S.REVAN3~IA
S/O =S1DDAPPAf _ "
AOE:42I.. YEARS ' '
;w','O LABOUR OFFICER
" ..... A = RESPONDENTS
(By Sivff SHEELAKRISHNA. AGA FOR R1 AND R2.
~ ' SR1 RUBEN JACOB, mv FOR R3.
I ., -SR1 B.B.BAJENTRI, ADV FOR R6,
RANOANATIIA S.JOIS, ADV FOR C/R1(),
. ' SR1 RAMESH CHANDRA. ADV FOR R65,
.. " a.SRI KRISHNA S.DIxIT, ADV FOR R67 TO 77,
SRI-AI.R.SI~IAILENDRA, ADV C/R 21, 33. 41. 44 AND 54)
!~.,1*i9»'5
-- -- ' . FILED UNDER ARTICLES 226 AND 227 OF
CONSTITUTION OF INDIA FRAYINO TO QUASH THE
D'I'.2.3.10. PASSED BY THE KARNATAKA
ADMINISTRATEVE TRIBUNAL IN APPLICATON NOS.2689--
2753/O7.
24
WRIT PETITION NOS.8198~8213 AND 83038353 O;'.*:2{)";--£§V.'
_13_f:3LV\/£3.11?
1. P S MANJUNATHA
S /O SHARANAPPA
THURUVANURU
AGED ABOUT 38 YRS V
CHITRADURGA DISTRIC'f'~'5_775 1;7,_ '
13 N VARAPRASAD SHETITY
S/O 13 NARAS1MHA...RED_DY -- _
HUNASENAHALL1 MELLE ROS'?-._ _' » " A . _
GOWRIBIDANUR TQ, 5:2 YRS; _ A '
KOLAR D1STR1cT--5.7.1433; ._ "
Ex.)
3. HSSATEfIISH3»A'J3ABU
HONN'Am.'_G£RE':{ .M'A DD"U'R '
1\¢iANYDAO.31:)1ST4~.5'7.1¢E433. _ -
4. M MAHESH B-AjSU' ' » " ~ 4.
S/O NANJUNDASWAMY
Ti-IYAGARAJANAGAR COLONY
.. QPANDAVAPURA, 39 YEARS,
'- IVIANDYA DISTLS71 434.
5; «T " B BAGEWAD1
%S/'O"'PANDY£T, 39 YEARS
, 'DR_AM;8EDKAR NAGAR
CHIK'r'_ODI POST
BELGAUM DIST~59i 201.
A if 'T «R KAVITHA RAN}
--*D/ O RAMAIAH
DNO.32, DHARAMANNA GARDEN
R T NAGAR, DINNUR, 36 YRS
BANGALOREMSZ
1
11.
25
7. A DEVARAJ
S/O K H ANJANAPPA
NO. 1910, K BLOCK, 38 YRS
IST STAGE, III CROSS
KUVEMPU NAGAR
MYSORE--57O 023
8. RESHMA TAHSEEN S _
D/O MD NISSAR AI--IMEDS
NO256/6, 11 CROSS
CHURCH ROAD, 36 YRS. '
NARAPPA GARDE1\ J,\I C NAc{A:§_
BANGALC)RE--6.
9. DHANALAKSHMI '
D/O N NAGAf?AJAL%H ..
AvA1A;:u:,LLi;j, 37 YRS: _
S1NGA'NAf{AKAN.AHAJ;LI'-pdsivj
YE1AAI~iAN'KA:_; 3
BANGALQRE-"em, gr,
KAVITHA
D/O N RAJARAM, 38-YRS. . '
NO599, IRVINROADV ' * ~'
VMYSORI;-570 001:» ., '
LV MURTHY
S-.,/O.-S" xx VENKATASWAMY
NO".6/f6_, 'R"Vj"SHET'vI*Y LAYOUT
SESr:ADR1Pu*§2ia:\»:, 40 YRS.
" BANG-ALORE--2Cv'
WC: NAGARAJ
4 S10 LINGAPPA
"B H ROAD, 37 YRS.
__ 'PARAMANNA LAYOUT
" NELAMANGALA TQ
"BANGALORE-582 :23.
B R ROOPA
D/O B C RANGAPPA
NO368, 16TH MAN, (38 YRS.
15.
BANGAl.O'PLEf96L*--._ '
26
B BLOCK, VIJAYANAGAR
III STAGE
MYSOREm57O 017.
T K ROOPAKALA I
D /O T KARIYAPPA I
K H B COLONY, 37 YRS.
GANDHINAGAR I
SAGARA '-
SHIMOGA DIST1572 401.
RROOPA ; _ _
D /O M S RAGHUNAT-1:1 .S'{N(3H
NO.684, 5TH CROSS, '38 YRS.
PAPARAM ROAD " H.
1VIYSOF?E*57*';3.,.O01v.:'
S 1\K1S_AS1"O¥A"'Pi'+'sRVL'E1'1. I
D:/O 1\«iOIi1AM1\%:I:I)E>ASHA _ '
NO.62,-- 11 CRO_SS, 36 .
J SNAGAR, SARASWATIIIIPURAM
NANJ';1INIILA'{OU"l',. " '
PETITIONERS
E {BY SRIUDAY HOLLA. SR. COUNSEL FOR
M/S HOLLA 8: HOLLA, ADVS}
THE OF KARNATAKA
R/ ITS CHIEF SECRETARY
VIDI-LANA SOUDHA
'I «DR AMBEZDKAR VEEDH1
'-- ..'BANGALORE--560 001.
THE PRINCIPAL SECRETARY
DEPARTMENT OF REVENUE
GOVERNMENT OF KARNATAKA
27
M S BLDNG
BAN GALORE--56G O01.
KARNATAKA PUBLIC SERVICE COMMISS,Iv_uQ'NVv '
UDYOGA SOUDHA
BANGALORE--56O 001. V
DR S L VANIKYAL
s/0 DR SHANKAREPPAV L1 N(}APPA VANIKY}X'L_""v
AGED 35 YEARS
R/O NAGANUR POST
SHORAPURTQ ' '
GULBURGA DIST ~
SI-IARANABASAPPA'KOTEPPAGOL_ I " "
AGED
s/0 MA.F:TH5giN.I)APpA:.I:0'IiI;IépAGOL
c/0 I '
NQ_.}VG--5§35-,
NEAR VEi\IKAVf'V'A_ MARKET '
GULBURGA;-5_83 _I__ ~
DR.' BL ' '
S/O SH.IVANNA '
;AcI:I) 34'-YEARS '
1.': 'R/EA SA'IYA1VIPETF<
é' 1/AXMIPIJR POST
' " » .SH.ORA~PUR TQ
GLTLBVURGPI DIST.
A V PRASANNA
S/Q V MALKAREDDY
AGED 3'? YEARS
' ._R/O SHARADA KRUPA
__BASAVESHWAR NAGAR
C H ITRADU RGA
M S N BABU
S/O M DSNANNADODDAIAH
AGED 29 EYARS
R/A NO.1235/1,
-2»"°'"T' "'°
1'.
_,_.
E1.
28
HOUSING BOARD, K R EXTN
TIPUR
H K KRISHNA 1\/IURTHY
S/O KANNAPPA ._
AGED 31 YEARS I
R/A MANDAGALALE
KANLE POST, SAGAR TQ _
SHIMOGA~577 430. ' "
C NAGARAJU
S/O CHIKKANNA.
AGED 35 YEARS "
NO.348, 15H MAIN . V
IST BLOCK,a1II STAGE. j;
BASAvES'AIAR;ANAGAg2_V
EANGALQRE:'5_S0, 0.09.,
S /d"HAI\%iJMA:\?'TA'wA
A'GED135"3--;E1__'*'S " _ - .
NO.,FB_~44,. HAL. Vo'LDS'GTQWNSH1P
VIMANAPURA "POST"---_ '
BANGALORE-'v560_ 017.
'EEH « ..... .. N
" P,_I'IANUMANTi'IARAJU
V " YEARS
N035, REAR BHLAYA
"*4TH Cgoiss. NANJAPPA GARDENS
BABUSAPALYA
KALYAN NAGAR
E BANGALORE-560 043.
M N RAJEDNRA PRASAD
S/O M J NEELAKANTA
AGED 32 YEARS
NO."/'3/3, KOTE STREET
SALIGARAMA. K R NAGAR TQ
MYSGRE DIST
29
SHELAVANT SHIVAKUMAR
S /0 MALLIKARJUNAPPA SHEELAVANT
AGED 34 YEARS
SR1 NIVAS, No.2/910/I2/I8
PRASHANT NAGAR(B) -
RAJAPUR EXTENSION I
GULBURGA-585 105.
MAHESH KARJAGI -
S/O BHIMASHANKAR KARJAGI
AGED 31 YEARS
KALYAN NAGAR A '_
SINDG1--586 I28. "
MISS GEETA KOULAGL"
D/O IRAPPA, I
AGED ~ V _
(3/0 E" R [)"£'sSHPA,NI)fE.T_ S' V'
PLOT NO..4'11}\:_;1S"i' '-
S.3rINI\E/m1\IViC0Lt%g'NY'Q'-
RAMEESSH DESAIf' ,.
S /O SH.RIKAN',FAI?PA~-- DESAI
jAGED 33"Y.EARS '
"R/EA BASAPU RAJALAVATTI POST
. HANIGALTQ
" ~ .HAV'ERI. DIST
"'vISHAI€I§;A::;AGoUD SOMANAL
S/Q ~SHwAppA
AGED 28 YEARS
R/'A"JAMMALADINN I
' ._MUDDEBIHAL TQ
--_ BIJAPUR DIST.
KRISHNA KUMAR C J
S/O LT C S JANARDHANA RAO
AGED 39 YEARS
TAILOR, KHAZI MOI-IALLA,
21.
22.
30
BEHIND IDEAL COLLEGE
CHITRADURGA677 501.
S YOGESHWARA S/O SREEDHARA
AGED 39 YEARS
R/ A DUMAHALLI ROAD '
MALAVAGOPPA POST
SHIIVIOGA DIST
S RUPASREE =
13/0 P V SREE RAMARED_
AGED 32 YEARS A ' _ ' , V
NO.141--}42, IEHCS LAYOUT ;
IST A CROSS, VIDYARAMAPURALLV " .
BANGALORE-V560 :O'E'3'T.--
G N SWETIiA" . '
D /0 N _
AGED 3.8YEARS _
NO. 1"? :24-, BRJAPIMENS VALLEY
M'AD11~:ER1--".V-~.. " " -
KODAGU-57
MS.ERA.JNA AMMEMDAIA
4;D"/Q PR0'-EA'V NAVADA
._ 'AC}ED.__29 YEz=u2S« -
A-6; PRQFESSORS QUARTERS
V' " ~ HAMPI "KANNADA UNIVERSITY
VIDYARANYA P.O
. "'EHoSpET.*rALUK
BE_1;1'.ARY DIST.
G V INAGARAJ
' 4..S/0 VENKATESHAPPA
V' 2 DAGI-ED 41 YEARS
GUNJ UR, VIA VARTHUR
BAN GALORE--87
VENKATESH.AiAH
S / O HANUMAIAH
AGED 31 YEARS
C /0 GOVINDARAJU '
28.
'' =3 U.=.
31
NEERUKUNTE ANTHARAHALLI POST
DODDABALLAPUR TALUK
SIDRAMAPPA
s/0 SHRISHAIL BIRADAR -
AGED 34 YEARS
CHARADIHAL POST
INDI TQ
BIJAPUR DIST
VRAGHAVEDRA A
3/0 LTSVENKA'1'ARAM_' _ .,
AGED 32 YEARS T " 1 "
N051, 16TH CROSS -- _
33RD MAIN;'--J P NAGARQ
6TH PHASE?» : -A
BANGAl«0RI52i?'8 A x
M P%.Mf'ix"*§UT?H,
sv/0 PANcHA":*g
C/O BS PAIAAKSH
No.25. K. K P-.NNEX_E"---- '
I-IIGH (1'.=ROEJNDS=._ " '
' ¢ ;BANGALOR§:; 1
A 'S 1\:VRUD_REsHA
" " 'S/'O'LTA.NAGENDRAPPA
AGVEDVVBSTYEARS
. "'AK0DAA;C.AHALLI
CH__ICK,JAJUR VIA
HOLALKTE TQ
A CH1-TRADURGA DIST
LOKANATH
S / O S H RAMACHANDRAIAH
AGED 33 YEARS
NOBBO, III MAIN
ARAVINDA NAGAR
.M.YSORE--570 023.
3'1.
32.
33.
36.
32
BASAVARAJ RAIVIAPPA SGMANNEVAR
S/O MANI RAMAPPA
AGED 34 YEARS
YADAHALLI POST
BILAS1 TQ
BAGALKOT DIST
PATHARAJU
3/o VEERAMARAIAH
AGED 32 YEARS
MANN PGST
IYAMAGONDLU V_IA.__ _
NELAMGNALA TQ ~ _
BANGALORE RURAL--:'"-362 ".132
BVENKA.TL".SI}?A
s/0 BYRAPPA ~
, A
No.33 /'~34';~ BI;VAA;EsVJAR1NAGAR
HERBAL j:§EMi§>APUR"- '
E;ANGALoE:E.--.24A . b ' ' " -
_ "
s/0 LT..G'sVBEE}?.EGoWDA
4;AGED 29"YIf3ARS '
'C/EQ JAVAI{EG---CJVJDA
' NG.24_/9A, 8TH CROSS
" ~ .9'n+I'MA11\'§,«-- 131' N BLOCK
BAN'GAL..G.RE--1G.
NANJIJNDE GOWDA
S./20.. CHIKKANNA GOWDA
AGED 31 YEARS
V. '' «ELMJAGAPURA
EANDALL1 POST
KOLLEGAL TQ
C ANAGAR DIST
ILYAS AHMED ISAMAD1
s/o MUKHTUM HUSSAIN ISMADI
AGED 35 YEARS
KHARADI MOHALLA
39.
' - " "VS/'vQ"L.AKVSHMANA NAIK
ACvE'D,_3?"VY3§3ARS
"MARf£AI\:iMANAHALLI THANDA
33
P B ROAD
HU'BLI--58O O28.
PUJAR VEEERAMALLAPPA
S /0 LT P VEERABHADRAPPA.
AGED 39 YEARS
NEAR VEZERANNA TEMPLE
OLD BUS STAND . _
I-£ARAPANAI~IALLI~583 13 1
DAVANGERE DIST "
TN KRISHNAMURTEIY _
S/OANARAYANA"-~ -
AGED 36 YEARS A .
KANNAMANGALA posrf
MADHUI?;A'HQBL1=:_ :_
DODD_A}5. §:;A1?U'~Rj _ _
SANG:ALQ.::}+:,"RLa'RAL'1*.DtST,.
S/VO VASA:\$T.F{APPA_ ._
AGED .52 YEARS
NO.2:79,AA NAPASIFLJRA '
L/0 V1"DYARA1\TYA_PU~RA POST
_;jBANGAL0R13:497.
L NAIK
HQS-ma-T TQ
VA A-ix;
BELLARY DIST
~..DR S ASHA
SD/0 T S SHANKAR
AGED 35 YEARS
NO.320, IST F MAIN ROAD
8TH BLOCK, KORAMANGALA
BANGALORE3--35.
43.
44.
45.
34
S M MANGALA
D / O MUNILAKKAPPA
AGED 33 YEARS
MALLUR VILLAGE 81 POST
SIDLAGHATTA TQ
KOLAR DIST~562 102 1
B V KRISHNAVENI _ _ --
D /0 M VENAKTAI(RISHNAFPA
AGED 39 YEARS
C/O SHREE S¥L'--XSHIKALA._NU.._S'ERY ''
4TH BLOCK, IST B LQCK_'
JAYANAGAR ~ . r
BANGALORE-11
R YAsHQ~D:~{A1' ~
D /0 s_ '
AGEDi39_YEARs. " V'
No'.528;..1s-Tag C1?OSS* '-
IIVIVSTAGE. 4T'1%1"BL0CK _
B'ASA_V-- ,SV';?,'-'LRANAG-AR --
BA.!\1GAL0R12;«79.'T'
V R Sm/LAJA'-. A
4;D'/Q RAw1A:.1NGE'G0wDA
._'j}'1";xQ_.r~;D.V%_28 YEARS -
(3/0 S FLKARIGOWDA
V' " ~ .sA;1G.RA1V:A
K"R:"i*IAGVAI~1*' TQ
7 p""'MYs0:»fq3:T1'D1sT
46.
2 B i3=._sAR0JA
D /.0 B H BENAKAPPA
'A 'T «AGED 37 YEARS
47.
- JC/O J K KURUBAR
NAREGAL POST
HANGAL TQ
HAVERI DIST
Y N CHANDRAMMA M
D/ O NANJ ISGOWDA
48.
49.
50.
35
AGED 40 YEARS
C /0 NANJEGOWDA
YALANAHALLI
HIRISAVE HOBLI
CHENNARAYAPATNA TQ -
HASSAN DIST--573 124 I
P V POORNIMA _
D/O P B VENKATESHACHAR
AGED 30 YEARS
C/O PARAGI GARDEN _
MANCHENAHALLif--_5§_1 211. _ '
GOWRIBIDANUR TQA .. ;
KOLAR DIST 1
D /0 ABID Aij ~
AGED731 , _
C/Q_VMEI§R'1'.F:AvJ AR'ME«D--
HOSPITAL MARY ROAD
H'»QLAVA;\1AI;»1AL1 Y+5_7"2. _1 2 1
KORATAGERETQ
TUMKUR DIST?' _ '
THABASSUM
45M" K PREMI
._ /EQ K__ MAHADEVAPPA
' AGED_ 35. YEARS
V' " = .2+'247a:_z::;1V'J;AGAT
GéJL13pRG_A--5851o1.
A A M 'SHYLAJA PRIYADARSHINI
D /"0. SHANMUKAIAH A M
AGED 33 YEARS
3' ' .N0.67/ 1, DEVAGANGOTRI
SHANKAR MUTI' ROAD
SHANKARPURAM
BANGALOREM4
H E CHETHANASHIR
D/O D.K EREGOWDA
AGED 33 YEARS
NO. 15, VISI--IVVAMANAVA DOUBLE ROAD
'fi\'..'4\IVIl V
LA
'4.)
54.
36
KUVEMPU NAGAR
MYSORE~57O 023.
M RAVIKUMAR
s/0 M MADAIAH
AGED 39 YEARS I
CAUVERY ROAD
KOLLEGAL
SOMALING HARIJAN
s/0 GOPAL
AGED 38 YEARS '_ «_ _ _ _
DEVAR GENNUR POST. if ;
BIJAPUR TQ AND DIST_ '
NCUSHARA1\E1 _ Y .
D /0 CHIKKESNANLTAIAFI
AGED%'36_.YEA'R's , _ V'
NQ1.g222.,"9'Ej MA1Nf= ~
EfBLO'CK;. RAJAJINACAR 1'
111:_s'r_AGE' -- .
BANGALOREAIQ V.
s Y 13'H4,.AJANTR1A'~.,_" '
';S'/Q YELLAPPA
._ '7AC,}.ED.,_36 YEARS. -
' SHINDOGI POST
V' " = .SAUD.ATI'I ---TQ
EELG,AUM.--D:sT--591 117".
5 7A.
P N
5/0., P NAGENDRAPPA
AGED 30 YEARS
' YEANGAMESHWARA NILAYA
--. JDIWATAR NAGAR
KOPPAD583 23 E.
K KESHAVARAJA
S _/ O K K SPIARMA
AGED 49 YEARS
NO.255. 4T1-I A MAIN
DUBASIPALYA 3;
60.
A
37
RV. COLLEGE POST
MYSORE ROAD
BANGALOREWSQ.
R NAGARAJA SETTY .
S/O RANGA SETTY I
AGED 52 YEARS
NO.7, MIG IST MAIN . _
éLTI-i PHASE, 707, CHS "GET
YEIAIIANKA NEW TOWN "
EANGALORE-64.
N MOHAMMED ZUE3 AIR ;
S/0 NANNEIVIIYA SASS
AGED 34 YEARS
MD ZUBAII3, ,
NARASA}?UF:f1 . ' _.--
SHIKARIHJRA TQ V' V. '
SHIMOG.A"DI_S'l' 3 " A
R=.SUM-A ' _' " I
D/0 RAI\IGAIAI»~I ,
AGED 3:5 YEARS' .. "
No.85'; 6TH MAIN "
QRAGHAVENDVRA BLOCK
.' H « . . . . . .. 'V
' « _ 3 BANGALQREMSO.
N TfI«I.I5pAS*QIrAI\/IY
'S/0 NAGAPPA
AGED39 YEARS
I3E'I;_LAGIIA'I*I'A POST
TH!-RUVANURU HOBLI
AA ' .CHITRADURGA TQ
V'- .sDIST.577 5217.
DR NAGENDRA F HONNALLI
S / O FAAKERAPPA B HONNALLI
AGED 31 YEARS _
TAHSILDARS OFFICE
64.
65.
66.
38
HUKKERL59} 309
BELGAUM DIST
c MANJUNATH
S/O CHINNAPPA
AGED 33 YEARS I
NOBG4, IST MAIN ROAD
BYATRAYANAPURA
BANGALORE-42.
E BALAKRISHNAP1_?A
S/O ERAPPA ' '
AGED 32 YEARS - , ;
MAKALURAHJMLI POST '
HIRMJR
cH1TRA:>vURg;A D1ST~:_57"2 R
C N A/1%ANJ.UNATI:1, ijj _ R.
S /0 LATE"C;M NARAYA}~'~TAPPA§
AG'ED'34§iiYEAfF'S "
H=._K HAL " _
C1:+1INTAMANI«
KOLARDIS"1¥5€.3 128., '
;RAJASI§1REE"JA1N.ARUR
/{Q H__ D JAINAPUR
AGED SQ YEARS
V' " ~ .RA.,JAS_RRE.E BHAVAN
68.
OP.P"ANJ1R«LAN COLLEGE
''*BIJARU_R?'
1' PRASRANT NALWAR
S/ BHEEMASHANKAR
A' ' AGED 38 YEARS
* -. fc/0 S G GACHCHIN
VEERAPUR ROAD
UDAYANAGAR
HAVERI RESPONDENTS
[BY SMT SHEEL/--\KRISI"iNA, AGA FOR R} AND R2,
SR} M.R.SHAILENDRA, ADV FOR R3, 7, 11, 13, 15, I6.
19, 20, 22, 28, 33, 34, 37. 41, 42,-f1~5,46,4~8,49, 54,
§.
fa
39
55, 56, 60, 55 AND 66; _
SR1 RANGHANATH s JOIS, ADV FOR O;/R9; ,_
sRI P.S.RAJAGOPAL, SR. COUNSEL=FOR.._ ' '=- ' .
M/S. P.S.RAJAGOPAL ASSOCIATES FOR.R_i@.,V 12'. 51,
20, 22, 25, 32. 40, 43, 23,»~4:..,I 49-'ANDC-24} '
.1' FILED UNIZITLR ARTICLES 2»2V6:A:N«D $32"? OF.
THE CONSTITUTION OF INOIARRAYING TOT §:ALL"""ROR THE;
RECORDS IN APPLICATION NO;.2539 TO 2.753/Q7, QUASH
THE ORDER DT.2.3,~IQ, PA'SSL'_D THE aKARNA'I'AKA=
ADMENISTRAVE3 TRIstA_\IAL 1 AT; 'A BANGALORE IN
APPLECATIONNO2689 TO 275:3/07 V-I.I_3I3'.AI$I'_II-C ETC.
THESE :..In:jr1jTIOIisIs §§1C)M«1N'C§_j_I~.QN FOR ORDERS THIS
DAY, N KUMAR J55; I:gI:LIVE;;REI)__fi';IE FOLLOWING:
___R_-J3 E R
The'-pdettitionerastherein'have preferred these writ petitions
ch.31i_§eI9Ig'ing the nassed by the Karnataka Administrative
Rqtiashing condition No.2 imposed in the Order Of
to the respondents stating that they are
jun"i1'Orsv-__'tO -1;'he 1998 batch recruitees and directing that the
VVL:hr.espOndents will be treated as seniors to the 1998 batch
' . 'IjeCi'u'it.ees.
The petitioners were seiected as GrOup--A Officers
{Assistant Commissioner's), whereas in the Other Writ petitions,
S
F;
40
the petitioners were selected as Group--B Officers
The Government of Karnataka by their "d.a_t.ed~.'_
03.11.1997 and 04.02.1998 requested.the:liarr1a1.al{a.'_l?u'b_lic7.
Service Commission (KPSC] to niake'recruitnientllfor
'A' posts and 300 Group in VacCordar2_ce*w»with the
Karnataka Recruit.rnent__oi' Gazetf. ejd-Probationersp {Appointment
made by Competitive _ 1997 {hereinafter
referred to as 'th_c'R__ules'j§' s;ut':rh".request the KPSC
advertised dated 09.03.1998
inviting The KPSC after
completing published a provisional select
list of After publication of the
said list. one Lingan.ne.l¥{ulchabal and others filed applications
before _Karnata.l:_a.vAdministrative Tribunal in Application
.ANos._'f90i._tovA"?909/2001 alleging certain irregularities in the
i'~-Val.uat.1o.ri~.pll' answer scripts and praying for a direction to the
to_reva.1'ue the answer scripts. The Tribunal disposed of
the 'applications by their order dated 06.02.2002 directing
it to revalue all the answer scripts and to publish a
"':é,tr:séc1 select. list. Against the said decision of the Tribunal.
....the KPSC filed Writ Petition Nos.l2548 to 12589/2002 before
3'3": 2/"""
it i:/,/
41
this Court and this Court by order dated
04.07.2003 directed the KPSC to conduct a er. 4_
the answer scripts exaniinerewise.in».respectv'of--1.y191'optional'. 1
subjects and one general studies and co:np.lei.e re~v1aiuati:on
before 15.08.2003 and piiblilsh"-..the s'e1ect_1ist 50_y'v--VVNovembei'?'
2003. The order of the 'High challenpgevd before the
Supreme Court by one others in Special
Leave Petitions (Civil) i}:'0;'1.15:89'.t0,__i1.lf..6a§'}f2o03. The Special
Leave lei¥i"'06.10.20os upholding
the KPSC completed the
selection »pi,il"3'l.is13ed the select list on 28.02.2008
and the Government for issue of
appojintn1ent1oi':iei's1. 1
~,
Clnvthe meanwhile, the Government also requested
le'tt'er dated 16.1 1.1999 for making recruitment to
63 l"G1'oLip' '-1'30' posts and 128 Group 'B' posts in accordance with
the_Rules. Accordingly, the KPSC issued a notification dated
1 'AAEVB'.-12.1999 inviting applications for several Group~A posts in
-«the Karnataka Civil Services mcluding 20 posts of Assistant.
Commissioners {GroupwA]. 40 posts of Tahsildars {Group--B)
and one post of Assistant Director of Agricultural Marketing
,x
42
{Group--B]. Preliminary examinations were cond'1.ic'te'd.T. from
27.02.2002 to 26.08.2002. The
examination were published on v.4¥.\(ialt~esh'r«
Guttan and others filed applicationlsl"heio1>§"
praying for a direction to the to" revalV1,ieV_c'e.i'taiin":ansWeir0
scripts. The Tribunal an :orde*r._dated directed
the KPSC to continue of selection
and publish selectulist,s'ii"oieetV.to_l:final'. of the Tribunal.
The KPSC and published the
select selecting 20 candidates for
the post __ ofi'ift;.§_i:s'tan't..0_TCoinriiissioners in the Karnataka
Administrative scale), 40 candidates for the
posts'o.f_'1'ahsiidarsV'and one candidate for the post of Assistant
aV"Direc1;oru0of Agrictiltiiral Marketing and forwarded the select list
9' '- to =t'l"i ex G.over11rn.ent.
4». Government issued notifications dated
0"-»___"~».25.01$2006, 01.02.2006 and 10.02.2006 appointing the
u"VV.Ap'ersons selected in pursuance to the 1999 notification in terms
oi't.he select list. dated 28.11.2005. in the order of appointment
issued to them in parag1*aphw2 it is stated that. the
Government, had intimated the KPSC by its letters dated
'
43
03.11.1997 and 04.12.1998 that all the vacancies up
to the year 1997 are to be filled up. In
KPSC issued a notification on 09.03.819.98 9. it
the selection process a select list Zof
The said list is under litigation. _before the 'FribnVna:l,.'"High Court
of Karnataka and the l~i_on'ble Suprenie Coort. candidates
belonging to 1998 batch" --'.;reiie".f1otVresplonls'ibie for the delay and
hence they shouid the appointees of
1999 batch... :1fhe5%lL9V99 a.ppfcinteesVl'shou1d be considered
as juniors icandidates. Hence it was stated
that the to 1999 batch would be treated
as juniorsto the 'candidates'belonging to the 1998 batch.
5. it Agg1'£_ered by the said paragraph--2 of the
egppointrireattdborder, the respondents made a representation to
delete the said condition. As they received
no respoinscfl they filed an application before the Administrative
..,.9:'1'rixh_.unai"seeking for deletion of the said condition in their
9 "aplpointment order. The persons appointed in pursuance of the
"-1998 .list who are treated as their seniors were all made
respondents in those applications.
44
6. The Karnataka AdIninist.1"ative Tr'ib--unai~«._Cai"ter
hearing both the parties, after taking note of
provisions and the various judgments-relied"'o"ne..V:b3tVV'b{;g»h
parties, came to the conclusion that.pcond'ition~No..2 inapeseidiin
the order of appointment issued"'to theArtespondients"t~o the effect
that they would be jgwors 99..8 recruits is
opposed to public poiicyandi uiégrrrvires the Article 14 of
the Constitution_=of_. india"an?i': carI1.;@._pthxvtheieohciusion that it is
liable to be. Tribunal. the said
conditionmis tinreasonable and it shocks
its conscie_i2-i\\:éV-fi:1d.___as the said condition is opposed to
public 14 of the Constitution of India,
they;'adjudged~ said condition as Void. Consequently,
was quashed. The respondents were treated as
A batch recruits. Aggrieved by the said order
of the Ti'ibiina1, these petitioners who are candidates selected
h : inpthez i5-X98 batch have preferred these writ petitions.
Sri N.B.Bhat, learned Counsel appearing for the
-«petitioners before us contendecl that when a notification was
issued to fiii up 403 vacancies and a competitive examination
was conducted. and the persons who were seiected in the said
;f;\¢\/ ../v'
45
examination could not be given appointment. because of the
pending litigation, no fault could be placed at their In
those circumstances. notification issued to fill t1p7--t.he
which arose after filling up the aforesaid 4O3.yaca'fn.cie'sV,'_' rne-rely» 1
because the appointment order was issuierj toathose persons: in
the said list earlier to the persoris whose narn_es{fin.dH place in
the earlier list cannot become Vain thosev'_circ?umstances,
the appointing authoritxlfl;.1;he--f_ had the power to
protect the interest. 'pursuance of the
earlier imposed condition
No.2 not arbitrary as held by the
Tribunal; inter se seniority among the
Officers e.selecte:l_fu}nder a particular list, it is the date of their
theulength of service which would be crucial
i"~i;1V._¢tecid.i.r;:gtheir" seniority. When persons are selected on the
basis offa' r.:o'n1petii.ive examination, more meritorious could be
tsxenior to the less meritorious. Even in the case of recruitment
'' --.by'--..seiection, merit is the only criterion to decide the seniority.
if .. _,V_P-gut all these principles have no application t.o a case where
seniority has to be fixed between the persons selected under
two different select. list in pursuance of two different
46
notifications and therefore he submits the order -blyuthe
Tribunal is illegal and requires to be interfered with:
8. Sri Udaya Holla, leari1ed'"S'e--n.ior_&Co:unsel atpplearingi T
for some of the petitioners subniittedlthat
are issued to fiil up a particular number: Vo--f""Vacancies.
Candidates who are ,..appoin.ted:.."L':to"'~-yacancies per the
notification cannot becorse' vacancies which
arose subsequently'andVlltherefojreflforpurpose of deciding
the seniori'£§:«"'t:'3vF:ytvéti\:e'ri in the two select
list of two notifications, the
personsxwh.ose in the list in pursuance of
the earlierinotification-._ should be construed as seniors to the
pe1:s_ons__pwh,ose n'a'nie------fi'nd a place in the list in pursuance of a
Vsiibseyquerit"notification and therefore, he submits that viewed
froniiany the order of the Tribunal cannot be sustained
and it 1'edu;ires to be set aside and condition No.2 which is
it 'r.fjv».inip'o.sed is reasonable. It is to be restored. It was further
contended that the respondents after receiving the
"appointment order joined duty without any protest. It is
thereafter they have chosen to challenge the order. As they did
not crhaiieiige the said condition beiore joining the duty, they
X .
it/'"
47
have acquiesced and therefore they are esto'phped--Vg:"from
challenging the said appointment order. The le:a'rned' 4'
appearing for the other petitioners
argument.
9. Per contra. Sri PV.»S:'Rajag.opal,' Senior'
Counsel appearing for,.the res--plo:ri:der1ts c.on'ten.de-d that it is
settled law that no one 'appointment merely
because his nahfie list. It is only
after a pers§.r3i/;)§'--..gg he gets a right and
for date of entry into that
particularllcladlfj: of service which is the criteria
for decidingthe senioA1vi'ty'\...Even though the petitioners in this
casfi-.,N¢;e selected'vi-n..«p'ui'suance of an earlier notification, it is
the regsporiddeirit's--.who were appointed at the earlier point of time
and'thereforefpersons who joined duty earlier would be senior
to _per.son_s.Vwho joined duty later. That is precisely what the
"..ff'lA':rilb't1nai' has held and therefore the order of the Tribunal do
call for any interference. He further contended that. within
days from the date of joining duty, under the service
conditions they were expected to raise voice by making a
representation which they have done. When their request was
1
1
E
71
'59 '-/'
48
not considered by t;he authorities, they had no opticin' to
approach the Tribunal and they have done it-pat
point of time. in the facts and circu.rnstance's oféitiris ciaseythere' . i
is no acquiescence or estoppel as"-con_tie'ndeici-- by..the~ i_1'earra.ed
Counsel for the petitionersfi.in-.__supp'ort of ittheir"'respectivei'
contentions, both the ;__1earned....VC'o.un.sel have_re]ied on the
various judgments of
10. in facts and rival
cont.entions.,<"the_ arises for our consideration in these
batch
'--WhetPie.rf.the._p*ers'ons recruited under earlier
notification in of specific vacancy would lose
their seniority to persons, who are selected under
s:iii;seqii.ent notification. merely because they were
9.oippoinied"eariier in point of time?
_:f'i"iA1ie facts are not in dispute. The recruitment
processnivas initiated to recruit 103 group 'A' post and 300
'"".ygr-e_u:j; 'B' posts. On 9.3.1998, notification was issued for
__reci'uitrnent. After completing the selection process, a
provisional list of 403 candidates was p'ubiishe<:i. On
280-2001 the said iist was chalienged by the persons. who
11
5?'i....4,-"
49
were not selected. An order of revaluation came to be made,
which order was upheld by the Apex Court. After revialuatyion,
a revised selected list was published on
the said list, the appointment ordersmvvere issued:'_on"'6.?i.,20t§6',.
15.4.2006 and 2.6.2006.
12. Subsequent to iniitiation of the rec1'uit1ne_nt process>
to recruit 408 vacancies further_:va,cancy ..a_rose.V:§ One more
notification was publishyrzd 'i.or1;_'l5:.12,.'1999 to fill up the
subsequent vacancies. .K_P,:S'_C. co1j1d,uctedV "examination. The
list of written examination, who
were further toufic:."e41igib_1é*--.1;;$ attend to the personality test, was
announcedi""by"w,ay._ oA1'--,_not'ification dated 28.2.2004. Some of
not find their names in the list, moved
'-T1"'ib:un'al::"challenging the said list and they wanted
revaiiuationf'j_of1' their answer script. in the said process, an
interim 'order came to be passed. After service of notice, the
A * and others appeared and sought for vacating the interim
order. Considering the said request, the Tribunal by its order
Wdated 29.11.2005, modified the interim order of stay and
allowed the KPSC to go ahead with the selection process, but
they made it clear that the said selection shall be subject to
:» €'sg__/,/''''
50
final order. it is submitted that the said appl"icati'on's_' in
Application N os.3389~341 1 / 2004 and another,''c*onnecli'ed.:.' '
still pending consideration before..~t»he_pTr§'.hunalif'
interim order. the selection p1*oces":.p 'cornpletedpari'd.l1nal
selection list was published p_u'rs.tiance
the final selection list, the appVo.in:tin_ent orde'rs_werr:> issued on
25.1.2006 and 1.2.200e";-- '-
13. Fr0m'--1%/116 aforesaid"i,i'ndisVpt1te»d"facts, it is clear
that the _whvo_'were pursuance to the
subsequent"notificaftion"'dated were appointed first.
and thepersons. selected in pursuance to the earlier
notification "pub1is1i.et1'~.rir1'the year 1998, were appointed later.
pursuance to the notification dated
L' dated 28.1 1.2005 whereas the date of selection
lis-tin p111'.V:i1f4'EVt1*1t2€ to the earlier notification dated 09.03.1988
was 'dated 28.2.2006. The Government while issuing the order
A appointment to the persons selected in pursuance to the
notification dated 15.12.1999 as per the selection list dated
W'28.11.2OOi§ introduced in the appointment order Clause(2) to
the following effect which reads as uncler:~ 'll
i //
51
"2) {-312 1539937 339563333. ~94; EffO3)_5Qi)€:))
£6563 afiozffieéaigk zfitéorifi 5;:S;sac§s:> cfiracjeuo, ssasjtfiaij
Eaiarws eieesfiem ejoiyaeria 1997<ja36ri'
332363 aaocifiafiugi &aE:u:;;a;-aéé $99533» 55303053 H
4-12--9a 603:3; ztmafié :>5a,53:é;,:.:-IE3'
aafima eimearfiem eaogiraerfiad) x9--3;3$A.'KdGKi>33_ E3®7j§@'Z;§E3.': ':
< 1_
aeaag, 3<::3wof.cS cam
gases-egg eacé8.;'--':o5' .R,fa:Q~i)c"2i3O<§;iS:'%?3VV,V:A'*v.E;'Ui',§;' 5333.;
fi§;;)fl°q§s. m:{Qd5ae3o\i'gri~é§.A:c113oi§3; z3@2>c=Fz§:
maiojsaoab .é'3§c=a;< Enmoés 5-19-
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eazjfiasrriafitfxpéi m::>a;mr<® %«m?,:>'g;__f)
H aefiaammaqi: £5 ®2¢33c°,fZ'3F?'i<'§R1"J,', ;%<t3Edo:=Sd
.g;t§a;;§>}2;é§3 mc3fi=°:Jfi aaicasireaéé aamcjgfi sing; aaxofispéo
momam 230:5 &aa§>QE;5Frie?Ffio§ z%€>Q33da3gfl
EZ§&«)C§Jc"3}C5.) xajsotsfiinegs Eacmrirai 3335603653 rboem
eaofiypsas c7gJ'D€E)E'?5'\fBO@Ci)€§)C3©Od aaartra E3033: moaa
$33-:rf~'= fijvaafiaéoagjcificcj, {-34 £303:
Eiéaifiibfigi 2,393: <"a>a:§3a§,\533 fi©a:i>:'32_.. %af;_g'ie.io asefiofiss
52
ajaei tfi}9§'Ef3c73. 5i3;"@Efi aaosariegfioci. igsgfie riaocitaai
firaofibd eaziifirrieéaigp iggafie risoaiai
ooodsdociu 6;-3E>ritf>:oaj}Ci> efificéi;
woamom, 'E9985 roo¢,we:_\ l'
1999 7§JOc?\Ja'®: ezidisfiraoci
3:22:33
soo:oo§z:3_ ode swam
c%o38§z§Q3_){'I?) e§tf5%'irét3e6o5oe_';_
tear: ozgggmego --ilgglaall ociiwatgw
o;:i1.§ismtv.s«o:5r Kgiooiicso:3;ti'..r:aea:$;§.:;:ie§pfiz5'."
14. --_ the selection process initiated to
recruit 403 posts .--pt;.trst1ance to the notification dated
9.3p,.i§:998. and l'th._eliitigation relating thereto and the fact that
lithe" lfina1.Apsele'c._tion list in pursuance to the said notification is
n_o't.__yet'vfinalised" and no appointment order is yet issued, in
order to 'protect the interest of those persons selected in
Vpphlpursuaiice to the earlier notification, they made it clear that
the appointment orders are issued to the persons
-«selected under the seiection list dated 28.11.2005 in
pursuance to the notification dated E5.12.'1999 earlier. they
would be }uniors to the persons to be appointed in pursuance
53
to the notification dated 9.3.1998. It is that Cla.iise"y*<inV,t.he
appointment order which was challenged before"
by the persons selected in pursuance' to the no{,i'fic4aticn:i'dated ' . '
15.121999 after joining duty. The"'«con_tention..
Rule governing the selection, .th€:re is"no statntory'i--iprdVision,V
which provides that the perso1'1.s., iW.hO'x.a1'€ notyet selected and
appointed could be t,reated.a.ysc,n:ior's:fand., therefore the said
condition imposed in t'n'e"a:ppoin'tmen't soriaer is one without
jurisdiction. p
15. ._ _tliis'b._a'ckgronnd, it is necessary to look into
the statni:oi'yvprovisions the appointment as well as
soniori'ty. and tl1e_ldecisi'ons of the Apex Court.
1' " .RU'LI33Si,.GOVERNINGSIENIORITY
.Frh:er.Karnataka Government. Servants' {Seniority}
Rtgles, lv9.5"i'1..provides for determination of seniority of a person
in a particulai' cadre of service or class of post. Rule 2(a) reads
'' r . it as u'n_«dei*: --
"2. Stilqject to the provisions herei'naff'er
contained. the seniority of a person in a particular
it /////
*1!
54
cadre of service or class of post shall be
determined as follows :v
la) Officers appointed stibstantii%eVly'''A *'
clear vacancies shall be senior to ail----per.so'ns ._
appointed on officiating or any other._b*asi,~s thevl
same cadre of service or class of
{b} The seniority "'inter--se of oicefrsa
are confirmed shall be Vdetermined according} to
dates of confirrnation, '«._bu2i*' date of
confirmation of any_ their
relative :..seni'ority{' by their
seniorii1l:_tvhile Q]fl':C'i£1fiT.l_éH in the same
post_ »jby_T'th,eir seniority interwse in the
loiver'grad€_"l r it
.4; 'Rule 5(1)' ojfliltle aforesaid reads as under Z"
"The decision regarding the seniority of direct
_ ' service or to a class of post shall be
it ' made the appointing authority at the time of their
firstappointmerit in one of the modes mentioned
below:
la) when the recruitment is made on the
result of a competitive examination, the order of
seniority will be in the order of merit. or
55
(b) when the recruitment is made by
selection. the order of seniority will be determined
by the order in which the candidates are arranged~.._
in order of merit by the appointing
consultation with the Public Service Comrrs.isston..VVor'b S
other authority making the selection.
{c} when successful cornp-leition 'c2fya~cours_e'~.,VVV'
of training is prescribedfor..recruitrnent_ to..van.y"pos-i,
the seniority of those recru=ited_uafter' training
shall be determined thebrder of
such traivriing "or y S ' _ it ' »--.
V'atVt'.he~s:clection for such training when
_{ anexamination is not held.
decision once taken shall be final and
. shat!" open to revision.
.' hi2) Notwithstanding anything contained in
sub-rule (1). the seniority of a candidate who
assumes charge of a post after the period specified
in sub~rule {1} of Rule 12A of the Karnataka State
Civil Services {General Recruitment) Rules, 1957,
shall be determined as from the date on which he
assumed charge of such post.
x
_\nw
56
1 7. The Kamataka Reeruitmerit of f =
Probationers {Appointment By Competitive Exan?lAiriati.ot3a)'
1997 defines what is meant by available .
2(1), which reads as under:
In these rules. uniessaethe lcontexpt
requiresn
{i} Available" 'Va'"g1ncieS"».i 'means the
vacancies A'--determ'ine€l:" b'g_"~t,_theV'_ Gooemment in
accordance the €f'Lll€S rec'r"aitrrient applicable
in respect eael.i.lAl"ser;2ice/cadre specified in
Sclhedalel or"lthe purpose lofrecruiirrzent under these
r'u,les:l
_ _ is l'G_'sSG"lllholds competitive examination
toufill "thos_e_&i.vacancies and decide eligibility of
candidates and thereafter prepares list of
_ suitably for appointment. The list
under subARule 2 of Rule 11 of the said
.Riileslshall be prepared by the Commission in the
'Official Gazette and the copies thereof shall be
. forwarded to. V
(i) the Government together with the marks
secured by each of the candidates in the written
s,
9
examination and personality test: and
58
names of direct. recruitee did not find a place in the seniority
list, they chailengeci the said seniority Eist. In that context.. it
was held as under at para--31:
"In our opinion, the directly _rec.r_tiited
Medical Officers are entitled seniorityeor1ty*fron'ii,___Vt».,_y f
the date of their entry into _servic'eand notfr_orri' any';
anterior date, and therejyfore cannot.' "as:
seniority above the pefli.t.iVV0f??'Pf'r$V;.V-V of
appointment to a whether of a
promotee or a direct date for
determiningjytihe sjeiiioiiiy Qf=..f§h.e officer. We may
elsohtobshervetiithatfftthiere ishnoyround for detaining
the confinrriahtion petitioners merely because
the itgaota 'direct recruitment has not
. beenfitieti. . " s
_ :v"FhTe'--.Apex Court in the case of PRAFULLA KUMAR
swam Q'i?£:?_ifV..e::1V'RAKASIi CHANDRA MISRA AND OTHERS
Rsponrso IN 1993 supp (3) sec 131 while dealing with the
ft_"r,aste<--..yof a direct reeruitee, who was appointed as Assistant
Conservator of Forests. after completion of training 01' two
'years, who challenged the seniority of the Forest Rangers, who
were members of Orissa Subordinate Forest Service and were
promoted as Assistant Conservators of Forests between his
59
F€CI'L1ll1'f1(3I'lll and the joining of service after t'rainir1g',. Wholwere
promoted in the years 1981 and £982 ough-i,'::'loV-hate' 4_
assigned a place below him as per»reeruiinientralesl v."l:i".1 f it
context, the Supreme Court held asb"'untief:lll
"29. At this stage, we procevect
the meaning ancl__eJffect Vof.lthe words' "'recru;;fi71ent"'
and "appointmen.t3f'~ " "recruitment"
connotes and clearlgfb enlistment,
acceptance; selection approval appointment.
Certa_inllJ,' iaciualijappoinltment or posting
in servir;_e.;_ InVl"<lconti*adistinction the words
zftappotntnientlfimeans an actual act of posting a
person to a par'iicular..o1;~'ice.
just an initial process. That
..leadAllto'v*eve'ntu.al appointment in the service.
» cannot tantamount to an appointment. No
5 talks of recruitment to Class II Service.
V We.co:nslider these are two sources of recru1'tment'.
..Noi_utiere in the Recruitment Rules of 1959 it is
" specified that the services of a direct recruit under
the Government: shall be reckoned from the date of
selection in the competitive examination. On the
contrary, Regulation 12{c) is very clear that the
period of training is not to be reckoned as
Government: service. It is atimitiecl. before us that
it i
60
after the successful completion of training when
appointment order is issued the direct .
put on probation. Similar is in it
promotees. Both of ti1erriJWtin'c€erg;o .proba_tiorir'
T herejfore, in the light of these p'%ov'i;s:§ir~isV"'::"_:s_u
possiblefor as to aCCept'lthf.3_V contention adiiance_Cl"o;n V
behalf of the direct recruits their must
be reckoned from the dat;e"'ofA their"recruitrnent;"'i
21. me' rip}-2x ciigunthiii Bt-IEY RAM SHARMA
AND ELECTRICITY BOARD
AND m Q1994: SUPP (1) sec 276 dealing
with persons recruited under two
adve1"_ti_serné11ts"helil a't--._pa~re. -- 4 as under:
V ishufiélliknown that while determining the
it " an officer, the date of his appointment is
a"'1no_vre ifnportant factor than the date of his joining.
Inv'rnariy compelling circumstances like accident, the
"distance at which a particular candidate resides
it and the time taken by him to join, cannot be
ignored. So far the present case is concerned,
respondents 6. 16, 17 and 28 were not only
appointed before the appellants but they joined also
before April 18. 1969 the date of the appointment of
the appellants. The notional seniority given to the
' E\.,« '
L:
61
appellants with e[feci:_jrom January 1, 1969':
not affect the seniority of respondents 6, 1 .
28.
5. This Court has
fixation of seniority Vinter--ase__ »:'betwee'i;_t.
appointed from di[]ererlit_v'sQtirces" ire, pronioiion
and by process of direct'1i'eycruitmeri't. alrriost
settled that whi'te=~.. '_ " iriter--se V seniority
amongst officers sources or
between ofiicers appoi5nied.t}y_ process at
different date of etnte'ringi': in the service is
releuarit'.:,.""Al'pe.r'sorifii§tio in the service first
shalt 'ra:'ikVserAiioriintessthere is some rule providing
otherwise. held to be consistent with
Articiesh 1,4 ofthe Constitution."
22. _ I'1".I_theCaS€ 'Of SURENDRA NARAIN SINGH US.
"V..ST'L§itl'T3i.."-{)1v'vi-BIIL¢iR"REPORTED IN 1993(5) sec 246 dealing
earrd_id.ates recruited against the earlier vacancies,
two modes proceeded side by side and
candidates recruited by earlier Vacancies were held to rank
to those recruited by later vacancies. In that context it
was held as under:
62
21. These 33 vacant posts were meant _fo.'r:
candidates who appeared for 15"' exani_inatioji't-- *' .3
under 1955 rules. These 33 vacancies
carried forward when fresh advertisemcnl"' «
issued on 14/ 10/ 1974 for
Munsy's under the 1974 ;.'«7{ules.'l'~,.1l'll"iesevpostsl
were created first iirnelV'l3'urtLder the 'Rules
because of amendrnent,.Aio" lCn'n1inalbP:-'oeedure
Code whereby thejudicial the Executive
Magistratecame toin order to
cope with"«thiLs at__idigtianal'~wo:rl:,...,_these additional
152 'sp_e¢la1.ty'---"¢ré_qrgd under the 1974
rules. be " vacancies of 15"'?
;i)xaminai,ion funder"~A l955 Rules continued to
luntil-.,,they were filled in by the
supprlernentaryl 'lis"tEVnominating respondents 3 to 34
gjlby, the It is, therefore, in these
circurnstances bbbbb it must follow that these 33
of 15"' examination under the 1955
..co,ntlinued to exist not only on 23.05.1975 but
also the date when respondents 3 to 34 came to
"hep? appointed. The appellants in Civil appeals
Nos.1381e84 of 1991. therefore, cannot claim that
it they were appointed in 33 vacancies of the 15"'!
examination under the .1955 rules when. the
advertisements did not include these 33 vacancies
but on the contrary 152 new posts were created
under the 19% rules for which these appellants
§ .
E';
63
appeared, got selected and appointed. This in
considered view is the true inierpretationiof '7' ''
aboueouoted order of this court. It
follow that the seniority given
34 over the appellants in Civil A;$pe'aisii'N§5s.,.j3isi"§--~.,w"1TA
84 of 1991 cannot be ~saz'gi to 'be 'contrCiryA._:t2o.ithel
above-quoted order of thisu"eoiirt'.
24 For the £or'3go;i,ng;Vi_eonejusions, We are of
the View that who were
appointed -- the: V 5"?' examination
unde_r.~ ._wi1'l. to be given
senioi'ij[y-i:,_"e=§rer in Civil Appeals
ailthhonvgh they Came to be
appointecviilater »iiiita:j""'2'3.05.1975 but against 33
vacancies we're then existing to which these
5 'appellants had right".
'n?i_e.':Apex Court in the ease of SURAJ PRAKASH
GUPTA..__"Ai\i'1i OTHERS --VS- STATE OF JAMMU AND
;"'KA;_sHmR AND OTHERS REPORTED IN 2000 so 2386 =
i' (7) SCC 561 heid at para--"/'8 as under:
"78. We have next to refer to one other contention
raised by the respondent direct recruits. They
claimed that the direct recruitment appointment can
E.
3! ,. '
'iii/"
64
be ante--dated from the date of occurrenceoj"--"a_a-.,
vacancy in the direct recruitment quota, ~
that date the said person was not dire_ctlyv~
It was submitting that if the ;_:§rorriotees'«occup_ied
quota belonging to direct recruits_ they»"hiCid.Vto
Pushed down, tvhene've_r"--~.idirecAt~
made. Once they were sovl4lpush.ed the
direct recruit carne..V_latet';""heVt.:§h5Rtld belvpufin the
direct recruit slotfrom' which such a slot
was available under vdirect-- recruitment" guo ta.
79. 1, in ::fo;tr_ . view, cannot be
accepted;--- it this argument is
in'servicevvyilurispnidence, a direct
recruit only from the date of his
regularsdppoinimentiy; He cannot claim seniority from
f " Ca tdatea whén'fl'hex'!_vas not born in the service. This
p,rinciple isflwelllsettled in N K Chauhan v. State of
g £1977) 1 sec 308 {at p.321} Krishna Iyer, J
2 .."l"ctter direct recruit cannot claim deemed dates of
appointment for seniority with effect from the time
when direct recruitment vacancy arose. Seniority
will depend upon length of service. "
Again, in A. Janardhana v. Union of India
[1983] 2 SCR 936, it was held that a later direct
recruit. cannot claim seniority from a date before his
65
birth in the service or when he was in
college. Sirniiarly it was pointed out in « ~
v. Secretary to the Government, 1987 _
763 (at p.767] that slots Car1notA»bbe'kep't_ _
the direct recruitsfor retrospectipe--.¢tppointtnenVts..
24. The Apex Court caserof
NARWAL VS STATE oz? O'Il'HERS"V§12EPORTED
IN 2008(7) SCC 728, deal_iri;'§; persons who are
appointed in that different point of
time held ia_'v.r_1aid down by Apex Court
earlieljltheyl'lieid proposition. that their selection by
Public "ervice CoI.n_1f_jr1issiQn»~merely recommendatory and it is r
not Vsimplya"anV.toimatic'v. appointment and that the appointing
"vi~-.auth'ori,.ties~..:should""t'1oVt give notional seniority without valid
retrospective date, which would affect the
s'e:i_ior'ity pofdtliizose who already entered service. Further they
held invljtxara 9 relying on Surendra Narain Singh Vs State of
Bihdr: "Candidates who were selected against earlier vacancies
but who could not be appointed along with others of the same
batch due to certain technical difficulties, when appointed
subsequently will have to be placed above those who were
appointed against subsequent, vacancies".
66
25. The Apex Court in the case of STA'1fiE"
PR_/LDESH VS RAFIQUDDIN A_N1) organs
1987 SUPPLEMENT CASES sccg-401. l= ;5iIRlrlj1;¢)f3s' Sic 16.92' ;
interpreting Rule 22 of the Uttar
Branch] Rules 1951 which --..provided .__for._d'eterm'i'nation 'of
seniority of members in service basi'sv--..ol7:§the year of
competitive examination and' held that those
persons who areiappointed' the rules on the
result of j_. enuued to re-
determinati_o'n.rF"ol.;::_3e1i.1§jrity' 2' inlpwppaecordance with Rule 22.
Seniority of to the service would depend
upon examination and in the list
p1'ep_ared. under ._r"ule Claim to seniority under Rule 22
upheld if candidate is not approved for appointment
l'L1_i*1'<.;i_<5l' "ru'l_~e__ l..9"'.a;1d not found his way to his service on
recommendation of the Commission. Therefore held claim to
2 seniority on the basis of the year of competitive examination as
l 'ejoiitelmplated by rule 22 is available only to those candidates
-»v.who are approved by the commission on the basis of their
as in the writteri and voee tests at the examination.
,,,,
67
26. From the aforesaid judgments, the ia_wV:Vis--fl'ci1e'ariy
well settled in so far as deciding the inter--se se:'ni'ority{ V't3st.w_é,en'~ 4_
direct recruitees and prornotees. In' 's'o"far as in,tei*»-Se Vsefiiority' j
between direct recruitees, nonnaliflfitiiere wouid. not"
conflict, as persons who are d._ir'ectiy recruitedcfirst'"wo:u1d
seniors to persons who are pd-irectiyd"recruited...subsequently.
The instant case is an' excep_tibn. 'i"1<ierefore, broadiy, these
disputes couid beV'p_1acef:{VViin'd~er tiirieep heads'.
(b) Seniority Vbréftween4"diirect recruitees in respect of posts for
which two rioti*fi.catio;1s have been issued.
{C} Seniority' inter--se between direct recruitees, recruited for
specific «post, by two independent notifications.
rssmlolgtrr BETWEEN' DIRECT RECRUITEES AND
.1éi2:0_._.mTEéii§;is
27. " 3 Recruitment is just an initial process that may lead
V"'Vd_Ato_p_e'irentuai appointment in the service. But that cannot
tantamount to an appointment. it is well known that while
determining the seniority of an officer, the date of his
in
68
appointment. is a veiy important factor to into
:-
consideration The date of aprmintmeni 10?. 51 .'perL.ac:1.¢_3I1i'
vacancy, whether of a prorriotee or a' direct recri_.,1.itee'._will.:bel'tiheb f
date, for determining the seniority. direct i'ecriii'tee«.ca.n'elairri
seniority only from the date of regular He'
cannot claim seniority with thelltin1e..vwhen direct
recruitment vacancy arollslelh' from the
date when he "w_3:s.__not 2 l The seniority will
depend upcr'1-senficev.' slots cannot be kept
reserved. £0r_ the l retrospective appointment.
A person first shall rank senior, unless
there is 'some _rtil€ otherwise, which is held to be
consisteiit withfirticles 14 and 16 of the Constitution. Later
direct recruitees cannot claim deemed dates of appointment for
ll'selr'ii.orit'y'«llliiiritti;'effect from the time when direct recruitment
Vacla'ncy<.l:aro'se. Seniority must be reckoned from the date of
appointrnent to the said vacancy. Therefore, any dispute
'r._eg'arl(:ling the seniority between a direct recruitee and a
"~-promotee, the question to be considered is not when the
vacancy arose, when the notification is issued, when the
recruitment process "began and when it ended. The test is,
R--
69
when the direct recruitee is appointed to the If
there is any delay in the direct recruitment process in
mean while, promotions are givengpirornotees are af,-pointed'--tpto f
the said vacant post, and it is thereaftelr .
takes place and are appointed."'~..as pvromoteles haife' already
entered the said cadre of ' servicevlifrom those
that of a direct recruiteleg to the direct
recruitees. rules prescribe the
percentage€o'fb_e direct recruitment
and . spercVi_fically ear--marked either for
direct 'promotion. Those posts are
intermingled. It ltheéépercentage of posts which have to
be , up V"ac.cording to the rules, between the direct
promotion. if prornotees are appointed first
the direct recmitees are appointed, for
determiningthe seniority. the date of entry into the said cadre
,iby; the promotees and direct recruitees alone is to be taken into
eonsideration. Who ever is appointed earlier, would be senior
" the person who is appointed later. This is the settled legal
position as deciared by the Apex Court in the context of
seniority between the direct recruitee vis--a-v1's the promotees.
5
70
(b) SENIORITY BETWEEN THE DIRECT REc_1§t.rii'E;;:sA.rN
RESPECTS or POSTS FOR WHICH TWO NO'fIFiC.tXTIt}NS»,
HAVE BEEN ISSUED.
28. Seniority between diir'eCt?'_A_Arecruiteesl
under two notifications in respect of Vparticular"n1,1niber of
vacancies, also fall in same..category. 'is:i?Q$feible that in
order to recruit personsiitot of Vacancies by
direct recruitmentuhwhen" 'tiie:":x/a't:ar1_ciri\'§ be filled up are not
specific and if iiinitiating recruitment
proceedings to}? at once, recruitment
process fin instalments for Various
administrative a notification may be issued
to filtU.p..a par'ti..cu1ar number of Vacancies out of total number
.'0£_ V'acancie"s__ which exist on the date of notification.
more notification could be issued. to fill up
the"'<ren1_aini2--ig vacancies. in such an event, if the recruitment
process--initiated under the second notification is completed
vea1*--lie'r and appointment orders are issued and persons are
i ..._appoi11ted, their seniority is to be counted from the date of their
appointment, vis~a~Vis persons appointed under the earlier
notii'ication. The persons appointed under the earlier
it/to
"fl
riotification in point of time, cannot claim any senior1_ty=.o'v.er..the
persons appointed under the subsequent 11otit'ication...eyv*ho
appointed earlier to them. The reason is the saidfnotifications 1. l
are not issued to {ill up any specified::._yaearic.ie's,.l:aiidl'i_i"a1llithe
posts were Vacant. on the date._oi'..first Ar'ioti1"ie_ati.on*.;_V'This: is the
principle which is iaid down (.3lo'urt_AAin_i§the case of
BHEY RAM SHARMA ;2wb., _HAR'i/ANA STATE
ELECTRICITY BOARD ANp'oiHERs.__' l V 3
(c) sE1§;;o'R1?rf_V ':m'rER BETWEEN DIRECT
RECRIIITEESVTRECVRUITEI? Foe SPECIFIC POSTS BY TWO
INDEPENDENTNo'*:1Ficm'ioNs:
29. .. luWl7le1i-the lifeclrtiitment process is initiated to fiil up
' "=..specii;ic;1'"vacancies;"the persons are appointed after the
pr_o'_c.ess is complete, to those specific vacancies.
thelltieeclruitnient process is initiated to fill up those
VV.,specificvvvlacancies, those Vacancies can be filled up only out of
"-the persons who are selected in the said recruitment process,
which is initiated in pursuance of the notification. It is
iininaterial when they are appointed. Whenever they are
appointed, they are to be appointed against those specific
ii1_/.-/
72
vacancies. Only after filling up the said vacancies, if
arise. subsequent "notification is to be issued
the said subsequent vacancies. It isrrtionyly
that the earlier Vacancies are filled
process which is undertak.en; could'
be taken into consideration, 'foAr..is:s'L1e"o_t"A no.tificatiori§, to recruit
persons to the said Hersons who are
recruited as agaéinsth 'arose subsequent
to the earlier appointed against
earlier recruitment process has
commenced; it are not yet made, on the
ground Jrernain unfilled or vacant. It is
beca'=gis'e,i.. personysllvwho were appointed to the subsequent
lvacancies' cannot be appointed to the earlier specific vacancies
"'a.s'«iihey'v'ar--eVynorvrecruited against those vacancies/posts. They
did'r.1ot,_iile,their application to the said posts. They were not
:"se1ectedw----in the recruitment process to fill up those vacant
' postsil Therefore, persons appointed against those subsequent
V. ..,_V.acant posts would necessarily have to be junior to the persons
who are recruited to the earlier specific: vacancies. Merely
because the recruitineni: process for the subsequent vacancies
'73
was completed earlier in point of time and those seigected were
appointed at earlier point of time. they wou.ld'*
seniors Viswawvis the persons to be appointed as4'ag1ainst__earli_erV ' .
specific vacancies.
FACTS OF THE CASE
30. In the Statevacancies arose as
at the end of 1%/acancies the first
notification§.vaas__is_stt'eq»\'--?fi.er_ of the recruitment
process, arose. It is to fill up
those the second notification came
to be isstieoh recruitment process was also
set 'n10tion.V"'i'ifiese two notifications were issued to fill up
Ztspeciiicitviacancies. It cannot be disputed the persons appointed
:"ag'ali_i1st"'t.liese vacancies will be senior to persons appointed
against ..__l'91. Vacancies in the normal course.
Q31. " When notification was issued to fill up 403
V"_vaca"n}cies, these 191 vacancies were not in existence at alt. Till
process was i:1i_i;i.a_ted.i to iiii up these 403
the rec1't:it't1r1em"
vacancies, no recruitmerii process could have been initiated in
74
respect of "191 vacancies. The basis for initiation of
recruitment. process in respect <31}-jqese £91 xracarlcpivepppsgéthat,
the recruitment to 403 vacancies would be
subsequent. to such appointment, 191
subsequently and to recru.it to such 2
subsequent notification was isesued. llT.l_i.le"personslappoifgited
pursuance of the subsequent'notification.issuedl,l':§ cannot be
appointed in place Hlground no
appointment, is yet madeV_ai1d_ After issue of
notification a.ppli;c,atiori.s =:were'" receiired, examination was
Conduct_.ed._ »pto_ll°r1..iles». The draft select list was
prepared' pu'olishe:1l:."c.n 28.09.2001 in pursuance of the
first4.notiticai;ioi1. Lwlhereas the draft select list in respect of the
v:'SCC'0'Iid ;'lnotilficat:ion was prepared on 28.02.2004 and final list
28--11--2005. If in pursuance of the draft
select list dated 28.09.2001 if appointment orders had been
J'iss.ued. and 403 vacancies had been filled up, in the normal
'course certainly they would be seniors to the persons Whose
....name found place in the select list dated 28.02.2004. But
imforixuiiately the select list dated 28.09.2001 came to be
challenged before the Tribunal, the High Court and the Apex
75
Court and the said Iist was set aside. The KPSC \vasv..d«i.reoted
to revalue the papers. It was done and the select
be published only on 28.02.2006. ..Per.sQns.'lwhlo"rwere .
under the select list dated 28.02.2008
delay in the publication of theselect list V on ';é_._'oi=..tr:ii-y they"
were victims of the litigation. selectilist pursuance
of the second notificatiolnxlis. cl'?ali-éiigedvliliefore the Tribunal. In
fact the challenge is even' the select list. It
is by virtue interim order, the select
list carried pursuance of the second
notification. itrisaidl"challenge still persists as those
applications of. But the fact remains that the
pers-:jn's..who were selected in the second notification were not
tolthe said 403 posts which is subject matter of the
firs'_t_ no't4ific:ati.lon--v;' The .193 posts for which second notification
was. iss__'L'1edA§lcannot be placed above 403 posts for which the
first notification is issued. If the judicial intervention in the
0' selection process results in setting aside the select list, delay in
grecruitmerit process, which consequently results in delay in
issue of appointment letters. that should not come in the way
76
of deciding the rights ol' the persons who are selected in
pursuance of an earlier notilicat.ion.
32. it is in this background we
law laid down by Apex Court. in thJeHVcas'e.,v 7
Singh where it is held that the '~
Vacancies, but who are not iihxritlihvpotlvierlljdue
technical difficulties, when ersubsevquent to those
appointed to the held to rank
senior to those..recr'uits [to later v.aca"_n.cVies.':' in the said case the
notification under 1955 rules for
15"] exarni.r1ation"'i.o"fill posts which was vacant on the
date got" the noti.fi_caVtion'. 152 posts to be filled up for general
posts were reserved for SCST. Though 48
A for SC-ST only 15 from SCST category could
only list of 158 candidates was submitted as
VV."a,gainst'w--2.0O posts and they were appointed between March
r.lV'é3'7§:,\.""E1I1C1 22.07.1975 as i\/Iunsiffs under 1955 Rules. While
.._t.he process was going on, on 14.10.1974 another
advertisement under 74 rules was issued by BPSC for
appointrnent of 1.22 i\/iuiisilts to fill up additional temporary
77
posts of Munsiffs created by Bihar GOVGTHHEC111:-H-_:.Aftef
conducting, examination, 152 candidates sent--Jhj_y 4_
appointed on 23.05.1975 and 17.1.1 :1 976 a4.'_:pei'i.o0d' 9.
of six months but said period extended'
22.11.1975. Between 14.o6'.'i9'-':5 and 04.0V8.-1_9'7;5"*raddition'a1
nine candidates as per.rr1erit_..lis't..prepared'under the 1955
Rules came to be 9 total number of
appointments to_:'}Ei7 of 152 candidates
Of generalr. "1-579 SC/ST category.
Resu1ta11t_1y' eandidates remained vacant. for
want -'The Government sometime in
June 1237.6: 33 posts. The list of 33
cane'-gidtates from. merit list under 1955 rules was forwarded
:sér(5'7':E§A.i"1f'lI'l'1€I'lt and accordingly between 17.06.1976 to
A"'{)_1:{{_}99.i97Sbv_ 33 candidates came to be appointed as
Muhsiffs' 'whet were confirmed on 09.03.1983 with effect from
the dates: they were appointed. Thus 33 candidates were given
0' 'seniority over the appellants who are recruited under 1974
...rt11es and were in fact appointed earlier to them. It is that
seriiofity which was challenged and the Supreme Court up held
their seniority on the ground that respondents 3 to 34 who are
L
{LL/.-..... .
78
appointed to the vacancies of 15*" examination
rules have to be given seniority over the appella'ntTs 4_
Appeal 1391/91 and though theywcame
23.03. 1975 but against 33 vacancies ate _t11.en to
which appellant had no right; ._V:"4l"l1is Jt1t}.g_nie_1fit~-tl'£t);ug.1 close to
the instant case fall short of t11e...facts'o[LthecaseHin,:as much as
even the select list in this to the select list
in pursuance of _th.e second' n:otificati_onl.'. ll
33. ir:'Vtl1f;j:.i.i-ahse:nceL of any '1*u'le...p1'0Viding for fixing of
inter se seiiioritji 'ofl'tho's.e'"pe1"sons who are selected to distinct
Vacanciesw i.1l'lCl€1'lV"lZ\?lfO' :lil'1'e1*ent notifications, merely because
therelis no spe'ci_tlicll1'ule:, injustice that would be caused to the
selected, if the general rule is applied cannot
Tf1e':"rea} test is if the Well settled rule is departed,
whe«tl1e1j"tliat'would be consistent with articles 14 and 16 of the
CQunst:itL:--tion. When there is no specific role governing
ll Iplartictllar situation. to depart from the general rule, the rule
_..cannot be insisted upon. What is to be seen in such
CiTQ1,1H.1Stai'1C'EfS; is depa,1'ture from the ge'ne'ral rule is valid or
illegal and stands judicial scrutiny vi.s--:E1~vis article 14 and 16.
Si,'/_ .... ..
{ls
79
Two notifications are issued in respect of distinct Vacaii-c'ies'v and
the second notification is in respect of vacancies which al_rose'_
subsequent to first notification. PC-l"SAC)l'1S'VVl"'lO were'4ineligibl'e. to j
apply against the first notification'.gsu.chlas
qualification, etc, could applly_Lagaisnt.l'the'second:notificationr
as by that time. if they haVep,.acqt1ir'ed thel"11e.cessary eligible
criteria. Similarly, :fai~led in the Written
examination conduxctecl-'li'n"notification to fill
up 403 the examination in
pursuance and stake their claim for
recruitaj_nent.fi in the examination in
pursuanceggofr did not take the subsequent
exangiinatgion. if are to be placed higher than the persons
lwhol .areVAreci=u_ited in pursuance of the earlier notification, it
A "'Wou_1d1 be:l"atV'lltréi3§7~e'sty' of justice and it results in heart burning in
serVice.V.__ri\/1e1"ely because in one proceedings parties were lucky
l :""en;ough'=to get interim order modified and the selection process
it ~con1pvleted early, they cannot be conferred advantage of
.. __seniority when persons who were selected in pursuance of the
first notification _,-1_1ld not complete the selection process
because of judicial intervention. None of the action of the
80
courts should reaiiy affect the interest of the par'ti:e's,:'TIuhe
Government was consciou.s that if the selection
completed and appointment order is;iss11.ed in pulr;-3t1an'ce_'oi"ct.he ' . ''
second notification. the persons to "selec.t.ed.. uncleriirst
notification would be prejt1diced';..fIhe A(3ovei'n11nent:'cot1l*d have
waited for the finalisation of list "in__respect: of the
earlier notification and '4ap'p'apiri--t:ment'. orders of the
E998 batch, they*--cou.ld,'ha\r--e:":isVs'L1§d_lthpglliflpiointment order in
respect of order of l999 batch
was T1w2««2006 whereas the
appointrnenti on 65-4-2006, 15~4~2006 and
2--6--200$«. few months. it was done in
p'ublic " interest. _ Thverefore conscious decision was taken to
pverson who were selected Vicie second list in public
i"'interepst-and -the same time to protect. interest of persons who
are"-.selevc-teddfvide first list. it is in this context the appointing
VV"~a:utl1orit_\/'has a right, at the time of appointment, in terms of
rule to prescribe seniority. The Government to protect the
it _Hi_1_iterest of persons to be appointed in. pursuance of the first.
notification, made it clear after narrating the entire history.
that these persons appointed under the first notification would
8}
be seniors to those appointed under the second r1jot--ifi'cation.
Though rule 5 set out above stipulates how seniuority:iha'"s"itops,
worked out, the said rule is not exhaustiife. Jfazfiy Vcondit:'.on1. --
imposed in respect of seniority in t1i:eap'po'i'ntment.or
stand the test of articles 14 Irithis.cas.eAit._:satisfies the
said requirement. Persons w11oi'wez'e._V appointed against the
earlier notified vacancy sho1..:,1d. rank s'enior -to the persons who
are appointed a'gairist='"1:i'ie.:"su'bseque_'nt'"notified vacancies,
irrespective 'ohtliegiidli _--_te~oi"« appointnfientwl their joining duty.
34. ._ not see any justification in the
observationdof the "Tribu'nalV.'that this condition shocks the
consgiieiice of the"Cour't. Therefore a case for interference is
:"When the said condition is imposed to protect the
'intejrest-ofnth-eVse--v"innocent applicants who took examination in
pursuanvce .of' the first notification, passed the examination, but
:"'for_no. 'fault of theirs, have to wait for nearly six years to
it arinounce the results. Therefore we are of the View that the
.. __Ti'ibuna1 committed serious error in striking down the
condition which was just and reasonable. I--ience we pass the
following order:
82
ORDER
(1) All these writ petitions are allowed. order passed by the Karnata"Iccz-- Ap1;'7ieIl_titeiI. »;~fibr'1;nd£.&is' j hereby set aside.
(2) The condition No.(2) in'*vtii'e»ap15ointmentVViVaVfdér:of the respondents is restored."" - it (3) Parties to bear tfieif'o:ivnu:'cb5_17$i;~.
.... ii
_ . -- .
sd/~
t §UDGE
"iv-if-Jr/BKMizsBN/KSP/ujk