All India Dgqa Technical Ngo'S ... vs The Union Of India Rep By Its Secretary on 4 April, 2008

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Karnataka High Court

All India Dgqa Technical Ngo'S ... vs The Union Of India Rep By Its Secretary on 4 April, 2008

Bench: Subhash B.Adi

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II-I 'II-£3'. HIGH s::ou11'r or xammnwrmua ms 

nnmmn THIS THE 04" nay 03 APRIL, 2§oa; ' ".

ram HQH'BLE MR.JUSTICE sﬁgﬁaéu B'§DI.;xh

BETWEEN :

All India DGQA Technical 'v'7
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Quality ﬁaauranga _ ' 'aV
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General Sa¢zetary.V "¥ ...PETITIGNER

. ,_ (3% gﬁw, D. LEELAKRISHNA R. snxvncannnxn,

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aﬁD'i "="V

HV_1. The Hﬁiaﬁ of India,

nﬂ't"'§'~ 'i-we-.:_-' -ix}-'3: ﬁnnrnhnrv.
,Vn£ini3try mf Defence.
,Hew Delhi « 110 011.

 "f Q. Thm Director Ganezal of

''Quality Assurance,
Ministry at Defence,

'IH'P.T.""d 'Fl. 3'1
1..I.r.:.-3...} r . v .. ;

New Delhi ~ 110 011.

3. Tha Canfederatian at Defence
Ramegnized Aeaociatiwnap



 9': . 99 .i wr.:=-3 pred
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25.1.0" "*'Ol'.)5

Raga. by its C-reneral Secretary,
GE. 'I"I.m-33¢-my-'II'.I_:,» II.-rlahv-+-n'II:I-1-I+-5:-
3"u.=,r L.uW.':u..":u..I.-.--u- tigauiuuauuuu;
G-3.7, Pasczhim Vim:-ua,
Rﬂhtak Raaﬁ,

Delhi -- 1.10 08?.

an'! 39.1. H.r:. sz:mnA3E3HA;'«,__pLnji¢cAiE;Aj'~.. ~. " 

This Writ Petition Hiaaa, filed ﬁnder
.I!x1:t::3'.u-.:.'ZLa5 226 and  czaffiiharaf Cli:s1f15titi1"tiAon of
In::1ia.; gnxaying ta: di'If'i§<:t'._t1'§3=:. 2% imﬁpondent to
ftzallmr its letter :Ln.;'No;:"Agf90"643{c0NsT/xx:
T1-Z'.P,.l£..*"ﬂG§.;i!-.;'.'-5.L*I!I.4' d.%:-.t».e.d=. C>?.u§.'r9;2f.JE.'='~S'1+"' {3k.:~.na-azure
'L' ix: i123 J__.»s'%:.tm2  _V;é:+1:iVafi'1;-_1:iati.3-ad cm which
premiums, the 1,3,:-ei'E'i__tiv::iz:1e1.1: Farm-:~ciat'i'on has ac:-'1:éd
upor; whim:i'dea:lai;ti.:1g"--1:'11a*it.__ °é:_h&_, :c---eaolutiun -dated
2E.1=:i.2D|'.2I6 -pamriggd by "'t'1z.a"'3""'§ reapandant with
1-e-;,:gmr.i -tf::;;g  the pariad. of
aaucrh nvi>.Vru"i1:1a~.t:ia:%:1-«..__i:a."r,éap<ac.'i.: of tlm petitioner

famjcctiathim as  ciisczimnatcry
in viszslationi of".Ri1l»a.5"'*«--ir1 farce.

--.-...-I
G.J.J.\.«I.

 Eé;h:itV"'Pat-i'tion cumming on for Orders

 ' | 'ya 3 A. I V
,t};1:..s .....ay,._ tmg Czmrt zraada the fc}..mze-:e.ng:-

GREEK

;I?1*}a.4"'V.};a£a;i:siti:aner has sought far a direction

"ltxzuii 'the Vdxreapasnclant N<:a.2 to follow the latter

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pasaad by 3"' xzevspczan-dent with

reagaxwrfﬁ ten the nominati-an and the: period of

mmh twmination in respect of the petitioner



(.

....

V x'eu1ia:§" "2s;:ugi1t» by the petitioner could ,..,-H. .gr...-".nt-eHj!._. . of 3 Psﬁtanmiation as arbitrary, c:1iB¢:riminatory"' V:'6a:i§:1r¥. vialaticn at Rules in force.

"'1 Tam (IBM III {J-oumzil -of 1:hisa"'V'%'z-;_<s.'-§_;;_V;ﬁ.1:<:_1T§;'. ggxestitiuaner had filed an yet;"i.'"t:iu<:3r:': lﬁésfore this I-'.-"es:-u:|:'t in W.P. "i=Ir,'..9{.i: _2'i1f§9J'f'2..G*Q'2'~Mwherein the patitienal: hmtl. 5au:._;rh17.»-- V--1':"m: 'm ..+.=;.1=.=i§ic:"~~ 1 paasa-:5. tIi&1ie_'. , "1:e}zs:Jo1_1é.ie:it

14.o.5n20c32;..V 1:33; "Lc:;;;:1 5:£' ~s:§g.§§.: of the expiry GE th-'5-. for 11"' term JCM 132:: Levé3.a_ on'3{ﬁ\:!i ' 1=é.f§i5"I:ilJ:2005 held that. the rLé?spT::-r1d'e;ri'i:,,_ﬁtigsll am:i 2 tax -€;'<:'!'I'1B7iCiéi£' thé ""'--theaa_°-iﬁaxtitioner in terms of" thsir WH": --.fia}_argBa1*x1fa:ti<:»n elated 20"' Hay 2002 while '_'_'T~§£=$iis't:'ituting the Jim III Level Council for the "1"'£"'" 1:-arm.

-21:11

3. 'In pursuanae of the said order, the rmapcandent by his letter: dated 7"' September .».. The nominations are to hL3_ mgacluafiv 't:.¢"

~\;'§'§ I V _4. "It. ia; submitted that. :e:m~* la "umanmiatian.

'Qhave ﬁiled atat%ment cﬁ n-,'un zuos inf-armed cm peetitiener that, a. sea}; 1::-as a3.Z!.ot1:ec1 tn: the 12"' Tam JCM III "

aﬁ DQA in termm of exiating"§1ovi$iqﬂ; _ih&~ 3"" raspmndant alsa wrote ﬁﬂ iﬁfter" fa :tﬁé, ahaerving that: the t§rm;6f §§€H§eaf'a11$tted t0 the petitioner wﬁﬁiﬁ b9:ﬁa%§ﬁ §ﬁ numerical strength. and «{§j_iai ﬁ@€%h%ﬁﬂ a§§ﬁ%& 'that. it wnuld ha §é'ﬂaﬁﬁ¥ ﬁaLgL;y§§f3.,' However, by ""n&_;;a """ '?[ é$E§d:i@@'b§tGﬁ%: 2006 ths seat feta: the f:V'LL.'L~s%'r.:" 12 Jc:1~1 III Level ""£Qun¢i1§§£_DG@h. ..... «Ehnce, the petitioner has fiiéd=thiE:wﬁit petition.

baaed on the u* 'ﬁﬁma;ic&i strength of each association the allotted to the respective In this regard, the raagnndants praﬁucad ﬁnnexura-R-3 dated '"

the numerical strength cf as many as six : "1»'3--'5*'-' Term Jrm III Level ' 1-an...

unlbn-u aaaociatinna. It is stated that, now on§"ﬁ6ie a association is added and there aréj aa§éﬁ. "

aaaomiatinna and team of thrae yeaxa haé ta bé»' aividad amangst the seven ags5dciat$on5:";ﬁ, a--"@ cf their nume*i*al E§f€ﬁ§tur £1!'

5. Laarned Counsel for the rsaﬁandenta deem allottad tgivtﬁé,.ﬁaﬁi5iQne: b&sed an numerical st:®ugtﬂ} aﬁhw4#ér§ the team has to he ﬁixéﬁ aﬁﬁ$rd;ﬂg'tﬁ the numerical atrength and pet£t£ﬁne£=Vﬁ§aﬁ ;ﬁ6f get two and half vyene.t1'.'.ff3'§ IE.t ia=_ sLisa" admitted by the learned zeapenuente that; ix: the 12""

ﬁuunuil of BGQR aha yéar V _aix mmnﬁha7pari0d is left. The reapnndents .u'ﬁﬁy, eitﬁér eonaider in allotting tar said ﬁékimﬂ er may cunaider allotting seat for the Council af DGQA.

nu taaa :h~ laaanﬁﬁ Counaal far the patiticner submits that, numerical strength of the petitiansr is 302 and it is the highest rasyqgdtnts 't§"icdnsidar the case or '. 'VH&'F«"i -P"; nvﬁu .v.y'I.r'|r.:3.'.«'4uI&-'ill-I-Me '",iT.i§ Learned treapwndenta numerical strength amongat the main aasawiaticns. He further submits tﬁit;tii£--w'u thxee yaars period is to be ﬁivided htﬁaa oh 3 the numarical strength, the yetitioﬂat"waﬁi&ti twa E555 in """

£1' QTE association.

('H 2-9-.1131 Q I'?

559a J"" Letél §bunciI.ﬁf_ V"haB commanced with effeét, ttgm ii"? Heft Eﬁﬁﬁ and only' one year petipd it itftt In View 9f the only one year parimiiiS'téﬁaiﬁiﬁQ; it is proper for the thﬁ 'U-Fr-s-r~ a1 '3 n+-n-nan-P rs-F nan? -Fnr +-1-In ' 'hLn&&'T\ﬂH'|\l'§&B' 'I'&~ 'IJ'Q'%IuIf &"I'& U'IvL'H ptapﬁttiﬁhgtﬁvterm on the basis cf numerical Vi_mtreﬁgth hf the association af tha patitioner uiitV$§xagaihét the other aasaciatimn. Ccunsel for the appearing submits that, a seat would be allatted ta the yetitionar on the basis of its numerical atrength in proportionate of the :%>?& nu')...

reeapeective aemociatian. If that is apinian, thia petitioner wcauld he enti'téi;a:.iAT.VV:fi:'$i: M as. Beat fed: the pari-ad to be ﬁthé reﬁpandenta on the ba3iéi;_ ;etrengt.... In as :'.=.uc.. x'._','.'%.%:':.'Ef«_ has be divided infgo e3ss'1r'u:;i'"1_:':a§L':*»ss2,f:3c'itaLi:':ic=1'::V:-E and depending upon the f§.t"r'9ngth the pericrcl has reapective:

a5acar:2:i.at.i 01:1'-H to direct the reapvnde'nt':3't.€§:¢§:.; seat to the ':3 I I ~ 'V ' Ix' V k F I I h e*.:.1?::m:2e.ar 45 _ assc::.:..a!:.J..:2n by ..a..:.z'~ 1.1'h..-13

-c::onai~§eratir.;n'~ 'w:it1:ne1:ic:al strength aa aﬁiia::...association arnd to fix tha "3*'5}«-:3'-'z4:_"%=*='.V3"'x~s:::"~-13"' Tam JCH III Level Council n.'2ef ]':GQF5.' consider for all-atting the 7.1;amaini1ic3_ tem of the K1:

T$'.'~_ 'ﬁizccrrciingly, this: writ petition is 'riiaignaaad of .

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