Mr Chandru H N S/O Lt H Nanje Gowda vs The State Of Karnataka on 22 January, 2011

[Cites 2, Cited by 33]

Karnataka High Court

Mr Chandru H N S/O Lt H Nanje Gowda vs The State Of Karnataka on 22 January, 2011

Equivalent citations: 2011 LAB. I. C. 2078, (2011) 104 ALLINDCAS 765 (KAR), 2011 (2) AIR KANT HCR 505, (2011) 3 KANT LJ 526, (2011) 8 SERVLR 331, (2013) 2 ESC 540, 2011 (4) KCCR SN 399 (KAR)

Bench: V.G.Sabhahit, Subhash B Adi, K.Govindarajulu

 

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ZN THE HIGH COURT as RARNRTARR, BANGALORE
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THE HC}N'E3LE MR. ELESEECE \.i.G.SABHAHE"T"
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STATE 0? KAR%V3'ATA.!i;3+VﬂAi\E:é?. ems-Ré;     '  RESPONDENTS

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"XIIDE GRDER NO. DPAR 4 STE 280}, BAf\1(E§z'~\LC}RE DATEED 221132001 . R'ELAT'£.''éG TO THE "§"Ri%f\lSFE§?, SF GQVERNMEN? SEVANTS WHICH HAS SQME ENTO FQRCE wxw EFFEC? FR_QM 22.11..2@01 RAE STATUTGRY .1 _EQ:f»1£E QR §"~§'{)T?"', THEEE ¥'£P'S €GM£§'«é<§ 0% FGR. GRDERS 'EH15 Ebiﬁ', SAB§*"iﬁi~§TT 3,, MRBE YRE §QLLC?W§§"»§{3I~ $3 // VGSJISEAJ/KGR}:

22.61.2011 W.F'. N0.65§1;'2C)1O-- V"" '--«.D"'..A' WKP, No,13605;2'L}O£%__'a.'"~ ORDER ON REF:§JR§:}g ¢g;

wp N<:>.6551/2018"V"=.:énd "'coa":-Eerctékg WP. No'136GS,'2G€}8 are ,Tf:§f3ri.$ éench for consideration of the que§_f:id:': fr)f_.~..Jé'\;rré,I*\1.:framed in W.P. No.555:/2o1G,'::r:hjw§ch fgacssés """ ""*':/.\:'+',h'<at:'A!*:*:I3:'fs'-'\Vr' 1} h'8q.:"E*uid'éi¥'r:Vés of Government \}'i«--de'-- STR 2001, Bangalore da't:«erf! 22.ii.2'C§{J3'::"'rr=:4!4éti:':g to the transfer of .~$c}yerri'r::,§nt'rservarxts which has; come into v.r_AwitI5""'**effect from 22.11.2001 has ._st:;jt'um_r9,?~ force or not?"

We have heard the learned senier counsel A ~r_'a§ﬁVp;éa_rEr:g for the Qetitioner in WP, Ner6S51;'2€13;Q, which iégfifed being aggrieved by the arder gamed by the Z «J Karnataka Admieisstrative Tribunat, Bangaiore, dated 25.32.2023 m Appiicatfon M34452/200%, whe{e.iVn"-.._:fn_e appiication ﬂied by the third resgaendent herein..é;:§§§§'li»e'§;:§_i:'r.f§z__._ . the order of transfer dated 30.09.2999 ha_s"i:a'ee:n~v a 'i'¥Vr3vwed.,_i "= The {earned seniar courage: submii;1;ed::"tEf::3t in x:ieaw"e}"<.,._tFte_r nrovésions of Articles 309 aré€_i*--3._62 'fheV CnoV:n'S.§i't.:..1Vtjon (if India and the provisiens Stgéte Civii Services Act, 1978 providing for promurgation of the ru:E.*=:~s--v.fo:r 'Lthe provisions of the Act, reguiate the for guideiines of transfer. to the provisions of the i<arnatal{e"~-.:_§3taVf§e' Rules (for short 'the Ru!e.:s°'),u. whEcf':AA..VE_iie§/e c:ome into effect from 01.04.1958, Lieif:eV ';r»*£)r£i 'Transfef has been defined under Ruie S.(4'9_}e0'f' as foiiowsz "(4~'~3)_%'4j'..-"Transfer" means the movement of a aZ%Qv;.e:*:2ment servant from one headquarters AA 'Te'~...«3taﬁ:ien in which he ie empieyed to anether 'such séatien either {a} tr.) take me the deﬁes of =.\%~-:§/ J ':e a new best; or (b) in Ceneedeence of a change of his headquarters"

The learned senior ttdunsel has further referred t.ni~.Se::téon 8 of the Kernetaka Civil Services Act, referred tn an 'the Act' ), wherein_l:.he_ power'to:'_:'ne'i<e"ru§es'"' is provided to the State Govern:'ner.;t'nand"he~ :V'?"LJ---r't'§':i1f>._:r relied upon the provisions'of"--~$et:ti'on procedure to be foilowed for____Vpr-ontolgatélonof the Rules' The learned senior <:oLi'ndei, l~1a\:}riVg""regard_ tn the nrovisions of the above said Arti~::'E'es.§f ti":.s,=;f¢;e.n'st:i.tt:tien of India and the Ai::t and"ithe_QViiuie-sdeobmitted that since transfer is a condition' ofseryite'and.___t'he're is already a brovision made under. theu"Acr;Vl;,'~~§;Ihe"rei«n. the word 'transfer' has been ' de'f§ned'i,'A efnpowetiylnodthe State Government to make Rules Government servants in the State, the transfer ~n'fj'..:3levernn1ent servants can be effected only by Amakéngthe rules. In the Eight of the said provisions under t~h,efACt and the Rules ne executive power under Articles ___ié2 and 309 ed? the Cenetitetien df India enuld be exereieed an' ,2' av"? -., .1 3:} {J1 by the executive of the State. The teamed senior Counsel further submitted that the Government order; wh_i{:_h is adrnitteety, an exetiutive Cartier gassed in exercie-e"'e.f'~«.tf':e executive eower of the State eee which effect from 22.11.2002 has no ete't»t:tQr\,: Mtesretef,re.r¥d4_'_}the_V same cannot be enforced.

3. The learneci cot:-nthse-I."'--appeeri--ng for the respondents 3, 5, _i\lo.13605/2008 submitted thétjthe pgft iQi'Sie::r:s_:' fgevernment order providing «mt «.__g1tt..E:;iVel'ir1es_;' »..f_or-I' rtransfer of Government servants jg': .22.11.2{}O1 have statutory force inh'e§4e»~xv<>'f- the position of law that in the ab5ef1t:e.of any.__;5rovi$ion made in the Act, I30?" any" ruies haxrjértgvnhtiihbeehrypremulgated regarding the cenditions of ht"tire.nefe';~f:'*~.._%t aiways {men to the State to provide gui€;ielinie.s'~ter tranefer by passing executive erders under F. £\ri?§CieVV"1:62 read with Artécie 309 ef the Constitution of "'liV:'é'e'§1z35. ti': seeport ef his cententiort, he has relied upen e ""':'éue":eer ef eecéeterre ef the; Ceurt eed the Henbie IN Supreme Ceurt. The iearried counsel further submitted that ever: whee there are Rules ereviding for traesfe_r or any other eenditiee ef service if there is a lacr;iii'e:{"--«.t'f'se same can be filied up by issuing an executive .:i'rtie:,:V:"

4. The ieerned Governmeentiinitdiéeee-te for the State submitted that*.:.he._GexrernrneVnt-.Zortfermieted " it 22.11.2001 has been i.sstied _rieVVV:e?re'reiAse .ef'th_eVAe§xecutive power ofﬁrticie 162 India and since Rules could net_h'e._frarjjVVeVti:' State Civii Services ?i.oic;§riiiihas been passed Dfﬁvidtfjg and guideéines for transfer en the t~ia%ise "ef: "the'::""-tetiemmendation made by the Ad:33_§inist.rative"Referms Commission and the said order has . gem:ory.%rgrcs.

"in repiy, the learned S€i'E"éi€)r' ceurisei appearing V i"e_i<_.the";i3etitiener in we Ne.6551/2010 submitted that as "";h"efr'e: is aireaciy erevision in the Act, wherein 'ti"aesfer' "ﬁes eeer': defined, empowering the State to make Reies fer 3-. xx, 1', Ag ..

1*?

'3 transsfer of Government servants, ma executive Ot'(3e F'"--___CGL3F{1' be passad and the guiéefines for transfer' shou!d":E:e§. '§:3:é<ie anly by promufgatmg the Ruies.

6. We have given Carefuf cons.i.d<:»z<a §§:3ﬁ.,:toA 'V contentions cf the reamed iﬁarties. . , A ' .'

7. Articfe 309 of the 1c'f'o.jji'fs:a:v;;ti<§'h-nlf1'ﬁdi§;reads as feflows: '

-------- Rékij-mItine'nt ah'd~cC}nditions of Service of the Zjmon or 3 State;

_ ';'5u£;je&:'t i:it) the provisions of this _"A'{:§3f?S:fi'fD':fl'Q{?;,.v Acts of the appropriate é§j:'5!atur@ may reguiate the recruitment, .. :'&§.(?§f?V".T-ffonditions of servicre 0:' pergons .3:"-ﬁofnfed, ta» public serviceg and pasts in V"'v.'CG.?%f7t£'C:f"i"Of'I wtffi the affairs aft/1e Union gr of any State:

PRQVIEED that it 5:53?! be comgjeterzi 59;' the Prasz'a'e;'n' :31' such ;3Ef"SQ;*? 35 he may direct in the Case of services and posts cooriectiorz with the effei'rs of the Union, for the Governor of 5 State or suCr2__;{§'e"rscgrI.::_'i. as he may direct in the Case of seryit:.es' posts in connection with-ieffeirs of to make rufes regtiietii:-.g 9 iv"

and the conditions ._of sérydce appointed, to such 's'ieiri2'ices size 'postsitinitii provisions in _.ti7et_.i-i:'e--tie--!f"'*-;is mede. or under an Act" Legislature underthis ertiigtes, ehy' so made shaii 'iéeyfia effect s.t}bjeol»'--to.. provisions of éij-i?)z' ';§Li{:C'i'?- _e "

Articie: 162': of indie deai with the extent of exe<:ALJ":iV_\/e%Vpovier:--?oit}3e:':Sit'ete reads as foifows:

g,.~EXter:»t Executive Po wer of State: __:"Siibjei:t'«-.._toe the provisions of this _V {T23---iivstitution, the executive power of 53 extend to the matters with to which the Legislature of the Stete has power to make Ia ws:

PQGVIDED that in any matter wi'thV_~~--__ respect ta which the Legislature 0f :9 State. and Periiement have power to make 1_1e'w_e~;.;_~ the executive power of the State L" % subject to and limited thee pewer expressly confeArre_ci it CO£'"fSlfiZ'Ul'i€)r"i by anjgf le'wi" ma<:i'e* Parfiemerit upien the""'e«tihion or fhergoﬁ Sectien 3 of the Karr'aa4t'é3;«.ka .Stag.te" {:_izii%!"-Services Act, 1978 deai with the reguiatioif) the conditions of service, wt_i'it:r€;riead§--.asLf{)'El<:3§%;rs_i Sectitair':'3ti't§e'gtiia.tier'i of recruitment and " {I7}:-3.Ct§:':(:tftttjr3s""£1'i€'Service.'- (1) Subject to A the _;:'erex2;i'sit§'ns"":of this Act, the State GQverfif:ie.n.t,«' may, by notifi'c:eti'on, make 'A=W"t~?'3»i i V".--.,'(e')'hS;3eeffjii'ng the different Categories of posts in the different branches <37' pubic " 'services of the State, the tote! number and nature at pests 5:} east: such tfetegery eﬁd Y; ____ .. R $5 the scale sf pey admissibie to each such Ce tegvqyry;

(b) for the regulatibn of the recruitment ""

Conditions of servite of persons <9.-'i?iT='<;>i;f}~z:etf».: « to public services.' Provided that in' respeCt_Vef the, and servants of the Highwfourt,',=:é.i3wé.(sV of the State (§Qveri3metéLt.Lim1_ler thisv....si.ii_5-- section, shall .Aei<er%:§:isei:--ffb}7l the Chief Justicrepf the HighwCovi_irt':.f h 2 V Préﬁvigied, fiji=thi3:7th{:itV_'ih.'"respect of the of Houses of the ,l,,_L'etgislatui5e,.V't'the-~._:;i:owers of the State Go_7Je.fnh7eht._£:h§1fer this subsection, shall i " ,be exereised by the Special Board, _ --:4Fétile 8(49) of the Kamataka Civii Service 'V ' H:''v..i§Lllt;'3T.t3'€?l7i?€S 'transfer' as fol!0w's:

. 8649).' "Transfer" means the movement 91' as Gm/ernment servant from it cane headquarters station in which he is emeleyed ta another such stetimw either {e} 7;"

3..

% Viki .D iii.

to take up the duties of a new post; or (b) in consequence of a change of his headquarters, "

8. It is dear from the above said i:$.rfox:i~eI_oh'éi "

Karnataka State Civil Service ilfioﬁ' Service Rules that, the Act recruitment and the condition';:;]of»seriiriceiay "vproifrﬁ3'igeting""

ruiei The ruie define'::.__ trahsferif however',"'-there is no provision either in the Aot.i_or'"ii»nj5€he ﬁsfovidirig for any guideiine for_.tr-arisfer ism}: '{:frierefoifeVwe:«iiave to decide as to wh1ether_'t.iii)e."'orderVoessed under Articie 162 of the CoAh3_ti't:3%tionV_.off'-3'»r§di:§J".'<when ruies are not made for giving. gffeot to the o'aiio"eEines to be provided for transfer, ifhaé...'§3eehV"Hone by the State Government and dated 22.11.2001 has statutory force.

a It is Clear from the provisions of Article 162 of i'-,,Vi:h.e':Con$ti:iition oflridia that the executive power of a

2) :¢}<t»''''"' iii 153' State she?! extend to the matters with respect to which the Legisieture of the State has newer te make iews. The executive power of the State shaii be subject to';""a.nd iirniteci by, the executive power expressiy cenfet~reti_"VVti§fi'tjhfis, Constitution or by any iew made by Pariiam,e'i:t:Vt{een_ tiiei Union or atitherities thereef. The;fefoteT; itiie i:o'etentio'nVVV:AoiV'i' the Seamed senior <:ounseIV,ra_4epeaérihefor [tee::petiti*onerV"~»o that, there is eiready erovisio'i:..:iiiede ii"?-V.t'i;VTt3'.v':/55\{VL£jC;§ the Ruies providing for .'VF.v1:Ui.eS toyviirieiovuiate the conditions of Aservicew has to be considered to: said order couid be passed ef the Constitution 01' indie.

Fact theethoii'gh"'ctiietefééie provision in the Act for pronéjiiiigating"mites and the procedure is aiso provided for .A{)'i70i'TIEJ_v§'Ag§t§Fig..Vi'"LI§E3S, that no ruiee have been framed " pEeyidi§'i4.j'_~vfor'trensfer of government service and guideiines the"i*een:ee';"';is net eiseutedi It is aise not in dispute that, the' ettier dated 22.11.2001 is nessed in exercise of "'iE"§>¥:'e't§titix;e Power ef the State eneer Attieie 162 ef the i ' ''''Coestitutiei'i efindie. Therefore, in the ebsenee at any FJ.

CA1 rules framed pursuant tie the previeions of the A<:t__,_ the executive eraier has been passed by the State in of Artide 162 sf the Constitution of India. It i. that, having regard to the provis_i;on$_ of __i2\"r'i':'ii;'ie'_jvT3G"9 _'aVni§_ 162 of the Constitution of India that, :axa::u€a§ei~a"rdéi3§i--.:;.an_j be passed in the absence"T_of--~.V..any"-ruies T';1rO¥;_id§.nVg-Vifor -. L' reguiations of <:0nditien__s of ree;.3GCf__0F iiérhich no ruies have been ?_LIri'; ycase ef Paiuru Ramkrishnaiah vs. vUniQ.:"':"uf- ind:'aa,."»er¢;$orﬁéc3"in AIR 1990 SC 166, the Ho.n.'E..Ee iiaiéididewn as foiiows:

_ T'A'}L"ih;~ vegcetufiaike . _1_'n.<st1j'uCti0n cau/d make Ka provisiaéjc§r2ly"wit;'z regard to a sen/:'c:e rnafhar whitff not Covered by the u.Ru!eS' ~ that such executive . E"~"i:*.'né€ri1ction iiiii "could not override any of the Rule framed under V yii',r'%;;¢Ia' 309"

Simiiariy even in situations when there is a . :x:iee_.previding fer yeguiatien of corzdétiene ef service 0:' t?:f_an.efer if there éa any gap, the exeeutéve aewer ef the 2"":

1 J g 5;

E 5: ,;

19:4 State ta pass an Carder u-may Articie 162 :3? the Csrtstitggtiorz 9? India carmcst be denéeé as hefd by Hmibie Ceurt in the case cf Dr. Krughna Chandra ~ vs. ﬁtate 3? Grissa and ethers rep_:i:.rm_§ infi§'9';E;{E';}VSCCg1;-._ ' wherein the Her1"'b4e Supreme Ccazisi: eiffi*;:$aré~_3'1 i°;$Siheﬁiii}.i. that;

Para 31: a"I\fg}wgQ miss regufatifzg tﬁé " 'c:5{§!?vCii§fG{)§$'~ ._ "gén/ice of '_ap;§'air'%2';éE2' _<.§4hA..?$§§Ve*;'Thment posts 3% :ft>l'i'.'t?{e'--.{§0§}£§rz7¢r of the State

---- ﬁ.;.':'»Ci'iz'VJ"5£L3"'ifi'.'~~-i:¥§f(ffCi't'3 309 and It _ ._ ,:'::v._V._ cf"? this power that She presénf ;§L;,'§§;~-.;§}é:'é make. If the statutczry f;:i§3s,. Vii: gifﬁen case, have net been {'nac.:3é,-V .eizf{7£=r by Par/iamenf or the State ﬁégigiature, or, for that matter, by the L"f$::'s€:%.rn9r cf the Siam, it wauid be apes: the appwopriate Gcvernmem" (the ﬁéntrai Gavernment under Articfe ?3 and s the State Gcvemment under Artigie 162) ta issue executﬁve fnstraxciim-5, Hawever, if the nzzfeg' 173% ;§E'€'§'? maafé but thgy are 'I f':

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1../""§' 9:5 15:;

silent on any subjeet or point in i'SSU:<3,.~.__ the emissien can be supplied and rules can be suppiemenfed by exe§:zz£*§.;{e..__j: 5 ;_. é instr::<:€i<3ns." (Ref: Sent Ram Shar'':h:av\is.,Vi' '% State of Rajasthah re;::-ert»edA irth sc 1919). " L '

11. The Division Qf whiie Considering the thex karnataka Administrative had heici that, the Gov'ernmieht':;.fircieii has statutory force, has in Ramesh Babe K. vs. st§{e%'Vo'i' in W.P,No.2850?/2009 dated 19'.;K'2Q1C..i_{'i:é;' at para 9 as foiiews: "PeraAV"9.*"~--The another iegel contention _ __by the learned senior Counsel on K of the petitioner is that the v_.-giiieeiines framed by the State ~~ viiﬁovernment for effecting premaiure transfer of its officers has no statutary force eise cannot be accepted by this ﬁeuri fer the reaeee éhaz" me Tribunei, in 5 / 37 1." E_.'=s 1'?

Government Servants which hag come into farce from 22.11.2001, has statutary farce. Accordingiy, Writ Petmns Shari be pfaced ::'e££;;=e=,T:":%r;e Bivisien Beach for disgaesat in accordance s.r».{i'Ifh Ea§av',§"'afté:[r obtaining order of the H<:>n'b!e Ci1i.e»f»V3.:1$'tic§é: "4

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