Sri C Sudhakar vs The Hon"Ble The Chief Justice on 14 December, 2010

[Cites 7, Cited by 0]

Karnataka High Court

Sri C Sudhakar vs The Hon"Ble The Chief Justice on 14 December, 2010

Bench: V.Jagannathan

 

us: THE men coum or KARNATAKA AT  ' v 
Dated: 'I'}rm' the 148*' day of»IDe.<m  A     'V ' 

BEFORE'

THE HONBLE Iv!CR.JU£é'I_'ICE v<.Jﬁ.GAN1§AmiAR     

 '    (gm
 
mwlpﬁo '#68347   A'   \  . . 

I. 9121       V
.§._(3$D'~ABO':}f1_f 55  3:9 512: cnoonapm.

2. TBRITI'. « '

RCEED  .54 S10 3221 THIRUVENKADAM.

3. sai'P..1_mAGARh  ._ V' -J; 
, ~ .,A{}ED  44mARs,% 310 mm VENKATAPPA.

 "  . «if  SR1 

AG.ED_ AE(_)UT 43 YEARS, 510 SR! KAOANAIAII.

I   5;  338-«lé  FVARAJ,

" * AGEI3'j_ABOUT +7 mans, sic Hcmm: GOWDA.

5.  ask; it £2 sunnsn,
:au;faEn ABOUT 40 mans, am 3121 CHENHIGAPPA.

 .7.» 1" M G vmmmmsmmﬂ,

 awn ABOUT 40 YEARS, szo mm B NARAYANA.

-- "  SR1 KRISHNOJI RAG,

AGED ABOUT 43 YEARS, $fO SR! PUTTASWAHY.

9. K R SIIBDAGAEGAIAH,
AGED ABOUT 38 YEARS. 3/O LATE  .



12-

TI-IBeAﬁAVARP».JTJ.

AGED ABOUT 47 mas, 910 mm   '  '

SR1 M sawnmnnrpa, 

AGED ABOUT 37 YEARS, 31 oV:.3m:1M§DA:=+;ig,'  '  .j _ f

are: 9 v snmwnsn,  
AGED ABOUT 40 YEARS,  '~  _
3:0 1:: R VENI(ATA8WAMY;* =

am PIIRUS§IOTHmJA"'  mm"  'Rf ' 1' " - %  "
man snow 43  $ﬁj$;i>; 

SRIKHAI-IADEVAI&_H ._    2 
AGED A39 ':45  a10,LAfrE F{~.'1I.AIAH.

sax  :3. "  '
AGED AFSOIJT 4-:2   .5
3/ 9 gm.  'W.-,. .

  

5:331;  am RAMESH PATEL.
321%. R amewﬁahg

. -- AGED  YEARS,

..  310 K' s 

% ~ la
  _ 1§sa:7g::*£s'2=-'§(:~;r'1* 5; mass, 310 Ruzmaxaa.

" 29."

22.

51:1. mrrwnm,

 sxi 
 .  50 YEAR9, 5] 0 PANCHAIAH.

mi 1:: <3 PUR1%E3II.
1.  AGED ABOUT as mass, 3/ o :3 H aopazaowm.

.  321v NAGARAJA,

AGED ABOUT 45 YEARS, .'?:]O S VEERAPPA.

SKI SURESII,
AGED ABOUT 42 YEARS,
8] O BO  GOWDA.

SR1 B N HARSHATH,
AGED ABOUT 40 YEARS, 8/O [ATE B NARAYAHA.

 



 

25'

26.

28.

29.

3
SR1 P KUHAR,

AGED ABOUT 34 YEARS, szo LATE K PAPAIAI-L. V  j f  _

SR1 SYED  .

AGED ABOUT 33 mass,

3,? O SYED RAHAMATULIAH.
SR! 1' 8 SHASHIDHAR,

AGED ABOUT 45 mans, 
sxo T N snmmm smsm

am? RAMACHANDRA,  

AGEDABOUT 42 mans, 5"/ '<:a.__  

sun' crzrrrm 

AGED Aaotrr 43  

sax z¢x.1a.caa_nIs;i"ItU&:g;  -  "
ASEB  32  am 

'$121 L1; 

A4329  $10 somma.
sRi'G.RAc3IiU,  " 

. % -AGED  37 

~  $10 mTE"GTJRFIlﬁ'URTHYACEiAR.

% * 32.
  T. 5:339 'm_=}c}gJ'r +3 mans. W/O N RAGHU.

.' :%3: ." 

 aivnranurznnnz.

31-2': 'f§£'j_3..i?EVANA3R)I}APPA.
A.f3ED«-ABOUT 44 YEARS,

" .s:~=;J LATE at R snmnm.

'  E35.

36.

sh: B NATARAJ,

 AGED ABOUT 45 mama, ezo BEERAIAH.

SE! C SHWARAH.
AGED ABOUT 32 YEARS, 3/0 CHOWDAFPA.

SKI SRIHARI.
AGEXJ ABOUT 3'? YEARS,
SIG LATE V  IYEHGAR G R.



 Er-.

 

Q

37. am RAHAHZATULLA,    
AGED ABOUT 34'1"EAR8, s;o M D PEER._.--a_ "    '

33. smmﬁ ,    
AGED Azaotrr 43 mama, s1f:z'Cii3tNna.1A_a._  _ V

39. am mrcsmmrm mwm K Er, .
AGED AEQUTMYEA33,  
310 LATE NANJUNDEV   V

40. SRIRRBDRAIAH.   '
AGED ABOUT -:3  em 
ALL THE PE1'ITIONERﬁI.vTQ'4Q KKK. " .
wommm A3 amass DIVESEDNAESISTANTS,
mm: c:;<U:§'r cm  -  "

     
   - ' _   ...PETZ'i'IONER3

_ .   G f}ﬁ4_&€:AVAK, nnvncnm.)

x mm H~'§Iw".®LE THE CHIEF wanes,
' a_za;Ic3~g coulrrop KARNATAKA,
ax-usuamnxan vzzsnm,

  _ "--13AX(§g$1'.'{}RE~56G 001.

" . 2:' Tf':;E'jKfGE caum' or KARHATAKA,

g:*$"'?'°r-lP\5"2.""',.~3"

-

.. BY THE REGISTRAR GENERAL. Esm T snrvmmnm, am mm B, SR1 T HAHALINGAIAH.

sm REVATHI as, am B sum syrr nmmmmm 21 J, am SUKARYA H. am vmvnvmm H K, am NANDINI mo J V, N-5 ha' .wt's.u' ta no no la? *4' 9*' '*3 an :4 9 5": .5'-' .6 $3' .3 365 f'-3 E?» 5 2-': :2 331 it: 1::

use 5"

-5.-r-Lu P99 4:-

3*' am' SAHPOORHAJ KARIsHE'I"iY, SET G S ROCIPASHREE, am' smuzm 3, SHIT R CKA.NDR.I'£KALA.

am KS MANGALA, V am H R am oovnmanmv R, % sax HALANAIK 0, 3. V ~ _ sm szarr BEA-355311 K.-"' ' ' . VV "

Sm VL " 1 V * ask: g A $31 ';*3ATHI8'.'3f'riAI£€. sRI"Kg5RI3N£¢.K:§RA'*K E%. . -- .5331 Mémquzzxn-I°s. "

38: c, V * V N. " SR1 ﬁP RATHOI), .' ~ am' JSANDHYA, Em H nacmsaxmn, ." 4% am' K vmammxsmn, sax an-31> AKIL ALI.

SR1 SYED HADEEM-«UR-REIiAHAN, SR1 VABUDHA N, Sm VASANITI NAIK, EMT VEEFIA G B , SR1 DORESWAHY A N, 8131 SIIDDANAGOWSA NAGESHAPPA ANAJL

45.

46. 4?.

SET RAJIIH K P', SR1 BALAPPA 'U' EETAGERI. SHT RAMAEAI NAIK, SHIT THEJASWINI 3 N, 33113593013, SR1 RAMESH P C. 8111'!' SULOCHAKA, SKI M SHIVAKUHAR, SE1' SINDU MOLU, sax smnmmemsﬁwnn " - .. A sum smmmm aura Ic SH.RUTm,.~- _ jj ' V smvnmwgﬁmm, : = % am 2: LE " ¢ E' surmaadnaa

1. 'SET 3' 'myhmni;

3 BHARA*:'¥:,' 231:: Q agunmsvamm, am' Raxfmam Ii P, " am v"iIAmsHRE3, "agrv Imrsammkrnv, am N 1' REVAHKA aowm, 3221 menu as H, 33!?!' B P REKHA, SET 31 R PRASANNA KUIEARI, SM'? H 3 PREETHI, SR1'. K R' SURESHA, SR1 R 3 CHANDRA, SRIA R SRENATPL was an .a~.u~£s-a$?--°?:'§."~«'>'3'a'-:':3~'a%E SRI D BADARINATH RAG.

sax MANJUNATH BHAT, 3121 K V samsa mom, am I-EALIJWALA BHARAMA spam, am U mnmsa, 4 sm PRAKABH 2', ' am' SMITHA K, Sm KAVITHA 8, SR1 ammnan 3, ERIE 3 am SHREEI€IVA3}§',-- T ._ _ _ _ smmmwm D s.,,__ A Sm' '9'» "

3RI"MALL}1vI'ATHAAhEUCi;3LLGAON, , % 31:1 31:1'-aaigxipain S MQWJLLI, .

sm sigma 23 nmnsmxnx.

A " K R» * SR1 sﬁmsm.

% 3:21 m=s;§:;~EsHA K 9, "am SUNIANDA c, 4% sm yasnonm B, SR1 smmu Nammnss smvxmm, KHV mAVAJ TEGGINAHARI, . SR1 REHUKARADHYA 3 N, SR1 A L8.X'AKOP}?A,, . SM'? PREHA S JADIMATH, . SHIT SAROJA C M, SRI VEERABHADRAGOUD PATEL, V x ' 127.

105.

106.

107.

308.

109. 111},

111.

112.

113.

114.

115.

116. I17."

<,8§€lT u % ' I13.

119.

129.' _ V" '12:.

V T123.

"125.

126:

129.

130.

am: azznm R <3, SR3 SURESH MURKAL, SR1 RAMANJhNEYA H, 3311'!' MAHIBOOBI.

SR1 DAKBKINALKURTHY C, an: mourmsa M, am xmunszsmcumn > an: snmxvasa V' ' "

snrr REKHA M.' _ amrrns aavrrrm, V snrr as i;*I>,§:cH:;It11Er§.; M % "

M ' em R "

sax K R' 5ﬂ&$§2§HWARAPPA, 9 3 PADMAVATHY, " G mo, "'s§§1%r..vIg1AYA1.axcsHna1 Gumumm, __3Ln €xAvn*rIA EANDI, am: FRASHAMHI, $31': MANJUIA GU A HUBBALLI, am <3 IAKSHHAHMA, snmr soumm, SET A T .A.PARRﬁ, RESPOHDEIITS AT SL.Ho.3 TO 130 ARE ALL HAJOR8, ALL ARE WORKEVG AS FIRST DIVISION ASSISTAHTS, HIGH {ZDURT OF KARNATAKA, Bu°sNGALORE~5é0 W1.

RESFQIVDENTS 9 ( BYBASAVAPRABHU S PATEL, Sr. COUNSEL FOR R-1 & 3. SR! 3 V PRAKASI-I, ADV. FOR 12-94, 96, 106, 121. SR1 KARADIGUDDA N ll, ADV. FOR R-98, 99, 101, 104, I10&lll.) THESE WRIT PETITIONS FEED pmvmc V THE PROVISO as svaamrman AT SL.NQ,i§5V..VvU*2§DER- ccwuss No.4 xomzramma m'"mE« 19:? RECRUITMENT m TI-IE swan OF,FH'";Ei'i.'. ?Div1s1<:_%§: wIS*3:.. aw THE NOTIFICATION r§c>._1j1c1=: '----2 2:;o9 _.z§<1+,.:;'9.7.oi9,"'% CALLED Tm: HIGH comm' {cGmptr1é:i$""c§P smvxcn: & RECRUYPMENT] 2009 ASPER ANN-A, ETC. 7 ' m W;§'.Hqu.Ai 1 ?'--'§?:_:f'iI?§ﬁ"? _{:"'29; 0:

1. ,-- K sm1§mf.m<m ' , s .. man ABo1_If:§-_§ YEARS, 510 sam KELIPAIAH.

.A éﬂnkrmm, " V _ mED'maam 33 YEARS, %. 3-; R mmnnvmm.

xja' ﬂé;KIAPPA sax/rw, .A<3:ED ABOUT 57 YEARS, s.;_e:: am AHNAPPA samw. »¢_. " M S VEERABHADRAJAH, " AGEE AQOUT 54 YEARS, $10 SR1 BKNANNA.

95. U Jnvaxmaaa, AGED ABOUT 43 YEAR3, S} O SR1 U VENKA ACHARYA.

6. EAJEN}3RA S TIIASUL, AGED ABGUT 43 YEARS, 810 SR1 DRUVA TILGUL.

10 M LINGARAJU, AGED ABOUT 43 YEARS, SIG LATE MAIJAIAH. VYHANEKMANTHRAJU, AGED ABOUT 44 YEARS, 31:: 3231 YELLAIAH. ANJANEYA REDEY, AGED ABOUT 5'7 YEARS, 31:) 83; GOPAL' ~ JAYAPRABHU D, AGED mom so YEAR. SIC i?5Vi§G1R1MJV * ' MOHALIIIED GHOU8E, AGED mom 57 mans. x V' 4 3/0 3:21 MOHALSMED s'.H4;}&;z.__ nvmmypn, _ AGED mom 43 mags, am 1:31;; ngaamaa. :cJcwzn> { £7 ' 1"-;GED--AE'3L7T_V4*~& - SID SR1 K N . 'AGED A13c'>U*:b~'51 . svnzs sm DABAPPA.

" ' Ax'-.v.'«._*g:::. A301}? 43 mans, 3/o CHENRIGAPPPA. AQED 40 YEARS, 319 mm cnucxaxm aowm.

Jéﬁzaaanav, AGED AEOUT 59 'mans.

V' " 3:0 3:21 DODDABARIGOWDA. ' " -'13.

T 9. VIRUPAKSI-IAIAH. scam mom 43 mans, s/o LATE ammaanaamx.

A ANAHEIJ, AGED AROUT 3'? Y1, 8/ G SR1 ARMUGAM.

16?

I1 MALLA% GANGADHARAIAH, AGED ABOUT 44 YEAR3, W[O LATE GANCBKDHARAIAH B R. K HAGARAJA, AGED ABOUT 46 YEARS, S} 0 SKI KARI HANUMANITIA. M mxsamnmvsmua, AGED ABOUT 39 YEARS, V % Wm em MANJANNA.

G GANESH, AGED ABOUT 42 TR SREEHNASA, ' AGED ABOUT 5:; mass, _ _ 3,10 3121 '1' s Raerinwmxmﬁgs "

'AGED 49 sxo sax .

AGED ABOUT 4.5 '1'F.»ﬁS.R$, " P '.0 Am M;-3.1:) ABOUT 32 mans, '' _ va,(«Q..s3H; PI) nmrmmnn KUIEAR.

" A, é§GEi)"'ABOUT 39 mans, k ., $32 sax B mxsanm KUMAR. LOKESH, AGED ABOUT 42 YEAR8, 810 SKI HAIIABEVAIAH. HEEKVANIHA, AGED ABOUT 46 YEARS, 8] O IATE GAHGADHARAPPA. UDAYASHANKAR, AGEI) ABOUT 37 YEARS, Si 5 SR} H L SI-IEEHRGWXYAFPA.

ALLTHE PEHTIONER8 ITO 31 ARE ,'...

3* £31'.

12 'WORKING A8 FIRST DNEION ASSISMNTS, HIGH CGURT OF KARHPLTAKA, EARGALORE.

{BY am 3 G BBAGAVA!7;'A£3\(QC§)&T1}§; j V' £2 fr?!-Iv-rr~--->--na-m :"'S5§'r*W.'-19"~ TI-IE HON"BLE rm: cr--:m*aJUs1*:<:E, V _ HIGH comrrop DRALIBEDKAR VEEDHI, "

EANGA.LORE~56£:.§)01. - THE HIGiI couxér OF _ mnenmnm, BY f;';{2E._R1i'<_;-I3T:=.m2 ':%%,§m1'G.H"R6maH;~.,.:'"' N am 13 x sum.-saA%% ';%.a.~ % _ sum 13 3121 c RAi}H$VE NDRA.

'é.1e1f'n;man9?A IEASAR, V _ '5§:i&T"}3 G.€§YATHRI, V' "sVF;:--R \22Ei!fICATARAJU, __sm i;*IRUPnxsHAmH, ~~ _ Sm CHANDRAIEMA, 532m B! Unmen, sax LOKESI-I NAYAK, 812} N mmsn, am B c wanna.

am K I-I GURIIRM.

am: maxnsa, am :3 3 cmwcrnm.

SR1 NEEIAPPA BOVER, am JAYAPRABHA,

22.

25. _.'L..¢uwvaw ' '§9i~»9'*:~39*E*?"'J$£'U-'*ﬁ:¢'!>"\3$'~'$'3I'1 __41§ * .' . 42';

43. .3

48.

49. 5!}.

sin' I' 3) PREHAIATHA. 3121 5 3 sumn, SR1 h!E'I'RI Hanunxnxuri-1A121a»;;""

SKI JACi&TCH.ﬁ.NDRA H, ' A _ 3:21 HA1wuAm*I-IE L, Sm PADMAVATI-IY R, ' SE1 3! S PRAKASH, am suvsam E4413; _ 31-11 E D ' Sm' R stsnm, " ' ._ ' _ 31213 ».

smé ' ' ' 335TAPRl*1B1i?#VAT¥"?+ % '"51:r'seHAs'HnmIgt. ,, 4 "

smj «:3 H

- . SR1 K"'r..,rca:sHA\?A, H mun, imaavnmaswmar, GALPPHRAMRAJ nmzwv, emf gfimsumn, %3RI'R3\MEBH GURUPADAPPA KUDRI, " 3.3:: MAMATIM.

. am YASHWANTH FRABIIU' R.

45.' 4?.

SR1 TANVEER RAZIQA, SMT AN'{H'AMA DEVI K N. 3R1 i-{ARISE KUHAR, SR1 3 A Bi CHAGASHETIY, SR1 SHIVALINGAIAH, SR1 HARIDAB KPLHATH, SMT SAVYPHA B K, 3:4

53. SMT LAKSI-IMIIA'I'HA K K,

54. SHIT AI-IUPAMA V,

55. am' SHASHIKALA 13, am smxmm [21, am {JSHA 1-3 3, SET POORNIMA V K, Sm REKHA H R, Sm HEMALATI-{A 1*, am KAVITHA 1»: H, SR1 sovmmnasu ca 3,, am' AARATHI I), V' 312:: G091 H I), am BHAGYA '1', 4_ U': H'?

s«~.9s».=~t:93f-3'}-'°'.55'=3'~ 66- smr¢¢IsHREa:%

57. N " ¢

68. a1&--'.r__a :.I5.YAsii1§E13;"_;- % %. RESPOHDERTS 3 T0 as ARE ALL manna, . W€)RKINCi-A;SV_ 3333103 Asamwm, ' ?ﬁ;IGH..CGURT'UF KARIIATAKA. _vEaHG.ﬁ3.GRE--560 001. " . air s PATIL, smmcn counam. FOR R--:t 6; 2.) "I'1-IESE warr Pmmows mm) Pmmza 'F0 QUASH " PROVISO as suasmvmn AT sL.z¢o.14 UNDER COIAIIIIN 330.4 PERYAHTHVG TO THE METHOIJ OF Rmcxurrunnr TO THE canny: on smmcn Assxsmm in THE N0'1'IFIC.A'i'IC}N 110.1-ICZE 22 if 2909, DATEB 291'" JULY 2009, CALLED THE HIGH COURT OF' ICARNATAXA SERVICE ICQNDITIONQ OF $ERVICE AND RECKUITKENT} (V ALENDMENTJ RULES, 2009 AS PER ANNEXUREFA, ETC. W.. I. 5 -- 4 EETWE EN

1.

19. 3!.

SET J MAMATHA, AGE:33 YEARS, B LINGARAJU. KUM PRIYA LJGONSALVEB, _ A<}E':36 mans, mo H '-

vrmvaxa 9 V, T .

A.GE:35 mans, am B vssmmm, _ Nos. 2 To 3 ARE cxiéctm '£331-;c"r:V, nmmm, mm: sonar 'eh nmuewm. _ * A(}E:7-F9: $IO_.I.ATE l;i VG vnmmmvpa, wemmwe CIRCUIT--BENCH, mPAPA1a'm',.

' " AGE:57"YISARS, E110 LATE MUHISHAMAPPA. . Kb Q' .. ..... "HE ! »{'£ﬂ3-3319?? SIO C H KL'R1'.SHH&8E7PTY. " "s§.4'r'r Am Knzarmm, .;graE;.§_'-zj YEARS. W10 JAVEI3 KHAN. ~ 5:25? If PREMAKUHARI. Vﬁs(}E:42 YEARS, 'W10 RAMESH T. EMT HA G NEKAR, A€}E:49 YEARS, W10 GURUPADAPEA NEXAR. SM?' ROCPA 3 KULKARN1, AGE:-'$0 YEARS, '33] 0 GOPAL. KUM RAHIhIIJ!§N'£.'?a.h, A{'}E:45 YEARS. D] O IEEHABOOBSAB. I2.

14.

17. ".2c.

SET 9 M MANJUIA AGE:3ﬁ YEARS. W10 1" VISWANATH. an': X s JAYAPADMA I 5:33:55 YEARS, wgo J K snrrrcmmam, _ '-

.nc;z::3*2' mags, won 2; 1::..1:_vApp,x,_ V smamma, _ _ _V AGE:43 YEA.R8,. 1' V W10 3 1' mxsxumamtagi, n v am" SB?-£ARAT§iAI.1E5-$1;-.. 'V . V AGE;55_ '~ G s_.sz:§E4,eri§f:H;' 1; AG1E::40_»YE'ARS,. ' 733:) E. 3"

"m1=:;s<2 'agcegz s1§;':«2'o$.5 T6. is

-- , WORKZIWGAS SRJUSGHENTWRHERB, HIGH couRf1f__;_)_1? KARNATAKA, BAHGALORE. ¥ss3a*r4$HyAMA1a, V _ "Ag;:E,:45_ 23433, We Joan vxcmn. ,:= V' .g%xGE:43 YEARS, W10 SUIJHIR JO3HI. " yam M V 8}-IEEI.A, AGE:39 YEARS, W10 ANANTBA KUHAR. SET K G REKUKAE, AGEH}. YEARS, WIO RAllE8Ii. K ERINIVASA HURTHY, AGEM3 YEARS, S/O LATE VA KEEHAVA LEURTHY. Shari' K SUEATHI, AGtE:32 YEARS, W/'O LAKE 3 N KUKESHAN.

26. 2?.

39. :7 SET PANKAJA S. A'-'.}E:30 YEARS, W] O GIREE K R. B A KRISHNAKUMAR, AGE:3'Z YEARS, S] O A A. V HHA, AGE:5O mares. s;o P3 3 Ynm. . MAHENDRA KUMAR.

AGEM-1 YEARS, SIO T KRISHNACHAR. smaamnmmmm ms:-:2 mans, D10 SUBRA}5AH"r'A, é SHTYASHODAKL, " 1. _ _ AGE:34 mA12s,w/oK;3_mAxJu_mnm.TV.v--.'...v 3L.Nos. 19 To 29 ARE T Junanmmwnxrmemp ' sL,»:§;';%}c":a._*iioR::ﬁ€aAe.'s'rENoaRAPHER. 'HIGH CFQU E.'.'r»£>F. _ < . . PE'rmoHERs A H '{ mate: :9 IP smanma, szmoa counsm. FOR 54> '.°'*S"':"'!*' SE13 v mmmm, Anv. ) Hzﬁikmfz THE cam' JUSTICE, HIGH COURT 0? EARRATAKA, " E&H'GALORE. REP BY ITS REGISTRAR GESERAL.

' ' man coum or mmmwmm, BAH(3ﬁLOR.E, REP BY ITS REGISTRAR GENERAL.

H LAKBHIIEEIARAYARA, JUAHITHA THEJZASWIRI, YAHUNA K L;

SHYLAJA R, I8

7. VEENABM,

3. mam c,

9. AHAKDH, I

10. wumrmnn,

11. mmrazc,

12. mmmmua,

13. " V 91393.3 TO V :'~3r.JL¥DGMEK'I' WRIYERS; ~ _ wasma in arm' 'C(}UR1' §2>_E' :4. 5 '

15. " .' "

13. . ~

19. 29; " 1gxALLIisttJ}zrtIss£;, 21 . i 2,;-:51 mo, ~ 22. «. frvs MUR'1*§iY, ' 1:.-3. i''$'T:.'ffUKAMHA. .. "$.L.Raa. 14 T0 24 ARE MAJORB, . WORKWG A3 AS8I8'I'Alﬂ' REGESTRARS, HIGH COURT OF KARRATAKA. RESPONDENTS IBYSRI I3A3AVAPRPLBHU S PATIL, 333101? C'-UUNSEL FOR R~I & 2.3.

BRIT 3 li£ADIi'AVACHAR, ADV. FOR R--'? 5 11. SE1 3 V' !'?ARA8R£I"IA.N, ADV. FGR R46.) THESE WET!' FE'I"I'l'I€3ﬂB FILE}? PRAYIHG TC? QUASHI DECIARE (12) THE I-I103 GGURT OF KARKATAKA SERVICE [CONDITIONS OF SERVICE AND RECRUﬂ'L$N'l') 19 {I AnmNI)MEN'n RULES 2009 3: N011FIcATIQx;_"'N§);ﬁ§2::-«V. 221/09 m*n.2+.2.o9 PUBLISHED IN Kammragia * m*n.2a.2.o9 PROIKICED A3 AmzEx..1s,,~§;:}... Ti*HE~.::H:G:1:"

movie": 01? KARNATAKA 3ER?JidE3'« {coNi::r:fmi~;s;"'t)F smwrcm AND Réjmis mrma; rzv Normcamcm -30.365" 307f.2'(3{?f3:..}3Afj?ED 12.5.2099 PIJBLISHED 11»: um» 13.5.2ao-9 PRQDUCED (an :1 AMENDMERT RULES}-._1"If Nc%'rIEf£€33¥;I?i<>_1H~I_O.HCE 22112009 mmn 2s.5.2m9 anzwrm mrr:31:: 23.5.3039 '30 FAR AS THEY bugnmzcaanan To rmz: pears mif " %'31'E:i;)Gé3gé2aﬁ:R§" A'19 ""'£§L.No,2 1. JUDGEHENT are :j;j.-1§o.,2§cs--,. _$E1~I'1oR JUDGEMENT wnrrsns AT sL.N<>.._1ém IN'-I RULES AND AT sL.Nc>s.39, 32 Armies II»: {rim RULES AND ASST. REGISTRARS 'sL.Nc::. Iéxygusnnnwm RULES IR 'SCHEDULE III 4 AT mm mm m ma: nnarr mums, av ' = THE sum as UNGO!4IS'I'l'I'U'I'I0NAL, . VIRE3. nmcnmmamxv. VIOLATIVE "-:2}? I*;%ti~rtc1PLEs or NATURAL mama AND UNF;f7E?ORCEABLE IN LAW, ETC. A

1. K BHXNJUNATH, BIO KENCKAIWA, AGED ABOUT 45 YEARS, WUHZKIHG AS FEON IN KARHATMM HIGH COURT, HIGH COURT BUILDIZKG3, II3R.E.R.AﬁEDKﬁ.R VEEDHI, EANQALORE-560 {)9 I .

20 B SRIHIVAEA RAG PAWAR, _ 510 mm mm mo, AGED ABOUT 39 -. wcmmcre A3 A'£"T'E!'fDER 111 KARHATAKA .. j 3 ..,_ j ;_.v _ COURT. HIGH COURT BUILDIHGS, DR.B.R.AMl"3EDKAR VEEI3HI. BANGALORE-550 G01.

A mxasnmn. MURPHY, *~ ' _ ~ 3/ 0 AHJANAPPA, AGED ABOUT 4:: YEARS, " " ; w(:>RmNGA.a PEON M' KARNATAKA H193 HIGH COURT Buﬁbmas, " . DR.B.R.Am5EDKAR VEEDEI, ' BANQALORE-560.901. «.

srmrmawnz - * ' _ we R wzmaooa AGEI}~A£;~'sQ'UT--~3? mans, wtrmxnwcsss swrsim-.:'3. Inimnmmxa man coum', HIGH QGQRT BU_IIJ§!I!§G~S,. 'V .. ' DR.a,t:Ar.EBEuKax unmnriz, mmALo£E%~sw%-ooI%;% % ' 3/ GB AGED ABOUT 40 YEARS, ' » WOR}CING'A8 PEON IR' KARKATAKA HIGH COURT, HIGH CKDURT BIJILDRIGS, A a.nR;:.=:.R.AuBr:DKAR VEEDI-II, _ a.e;zz;m,exE-5ao om. 1 THAB c, S.f'0 'ﬂIi ANHA, AGED ABOUT 4 1 YEARS, ._ AS WATCHHAN B!' KARRATAKA HIGH ,. COURT, HIGH COURT BUILDINGS, = f)'R.B.R.A%EDXAR VEEDHI, BaANCH'&LOR.'E~56O WI. T K YO , 81 O KRI3HHAPPA, AGED ABOUT 36 YEARS, WY3RHI'IGA.8 PEON IE KKRHATAKA. HIGH SOURT, HIGH COURT BUILIJING-8, DR.B.R.A1£BEDXAR VEEDHL BANGALORE560 001.

E GOPAIAEHHA, SIG BORAIAH, AGED ABGUT 43 YEARS, WORKING A5 PEON IN KARNATAKA HIGH CJOURT, HIGH COURT BUILDINGQ, 21 DR.B.RAMBEDK&R VEEDHI, BANGAL<}RE~560 001.

BHDIWAKAR, szo LATE K v KAGAHAJ, new Aa<:iu*i*--3§YE.§R:§;-L :;_ AA wonxnm A8 92:32: In i{ARNA'I,'AKA men mum, HIGH COURT BUILDIIIG-'B, DR.B.R.A!$EDKAR ELANG.ALORE--560 om. "

K\fJA<3:ANHA'!'Ii,'~~._ .' V 3/0 E 11 V'ENi€3%.T:'§.JmRAlln3LIﬁ;}I; j x % AGED ABOUT 34 YEArcs..'-ﬁx; _ . "0'as'$wEEPER IN KARKATAEA HIGH <:.QUR'r_.A "

HIGH mum BL;rn..1:;rm3.,' Z nn.a.s:.an;:.aEnx;xnivs:-Enax, '- av , 'V V"310'MV*vENK3mSr§hppA;_£GﬁD ABOUT 37 YEARS, WQRI§I{\E4'3a PEG?!' I-HKRNATAKA HIGH COURT, "HIGH COURTL«BUvI1.I3§1iGB, DE-1.B.R.A£!BEi}E.ﬁLR..V'£5EDHI, B-AE'QaﬂLLC)RE§~5ﬁ0 mi. . C§iAHDRE8.I1EKAR R, ' as; 01;: AGED ABOUT 35 mans, _wQRxmG A8 manor: :1: KARHATAKA HIGH courrr, V _ '2~.1r_1z.";H*«~::T_:::':A--..r1='-:'.1* ammmes, . "aR..3.R..;uaaBEnxAR VEEDHI, BARQ._A.£ORE-560 001.

8., 0 v1:'NxA:r mo. AGED ABOUT 40 YEARS, wc:sxxm<3 as mom :1: KARKATAKA HIGH comm H HIGH coma': Btmznmos. DR.B.R.Al{BEIDKAR VEEDHI, BAIIGALORE-560 O01.

, SjO , AGE!) ABOUT 'H YEARS, WORKING A8 PEOH IN KFLRNATAKA HIGH COURT, HIGH COURT EUILDIHG3, I3R.E.R.£%EDK£R VEEﬁHI, BANGALORE560 em.

1?.

M SGHABHEKAR, 8/0 H K HAHABEVA SWAHY. AGED ABOUT 33 YEARS, wonxcumas PEGN IR mmrmram Ga 4::.xc.fs'::.;:2€V,' '- HIGH con:-rr BUILDINGS, T .. DR.B.R.AMBEDKAR VEEIDHL; aa.H<3a.LaRr3..5eo 991.; K 3 SHIVARAJU, "

S} O {ATE SHIVANAR'JE(}O_WD1%;.._. AGEDABOUT41 ' u V wonmm as PEOE 'HIGH covzrr, HIGH COURT BUILD.I1i"f<}$,' . DR.B.R.AMBEDKA£!.VEEErH£, ' EiAN(3uﬁLQ1'i£2«56j;) 091; R 3'¥33'3<-'131xﬁ~.-':V- . ._ ' 131:1; ¢ "GED P.BOI.iv'fI' 35 YEARS, HIGH comm', V HIGE ..coum$'1jmG3_, nR.B.R;;3mEDmR' WEEHL "3A}I_GALORE'--56G pa :4'. sag %% vA R-; ' . :31 o rmmacimﬁnﬁﬁ K, AGED ABGUT as mans, vva3Rrmv<ms__;é1s:<>:z av KARNATAKA men COURT, V :..r:.tcmcouRT BUILDINGS, 1;."

a , _ UR.5.R~.AMBEDEAR VEEDHI, _ :sgmrG.1_Lc:RE_5ae om. 1:: R, K RANGFLNATH, £3313 ABQUT 40 YEARS, .. WORKINGAS PEON IR KARNATAKA HIGH COURT, HIGH COURT BUILDINGS, DR.B.R.A%EDKAR VEEDHI, H BAHGALORE~56O cm.

A HEM mo, 3/ o T ASHWATH HARhYA.N mo. AGED ABOUT 35 mm.

woxxmc. as 1290:: m KARHATAKA HIGH comm', HIGH comer BUILDINGS.

mz.B.12.aamEnr:Ax VEEDHI. BANGALORE-560 001.

22. 23 J MANJUAIUTHA, 310 mm JAVARAEAH, AGED mom 31 YEARS, WORKING A3 PEQN IN KARHATAK6. HIGH COIIKT: .V HIGH COURT BUILDIHGS, DR.B.R..AMBEDKAH VEEDHI. EA.HGAI.ORE~56O GO 1 .

RAVIKIIMRRRC, V we um; CHIKKA ' 4' ' AGED ABOUT 28 YEA%.

woremara as more 11: axe}: 1 HIGH CQURT BUILDIN{}$§"

I3R.B.R.A%EDEAR VEEIZIEI} ﬁA3ChkLORE~56Q 001. "

Lnnxnsumapm. _ v _ 3/ 0 mxsammn, A_(}'r3ﬂ«r4E;Ot_1'T'3%i..YiE.&R8, wmzm~IGVAs PEQN. IH--KﬁSR!§3&TA'I€ABI{}H covrrr. HIGHCOUi3TBII1I.Dl1i"Cr8-,' - ' DR.B.F;;AEF;E!:EnKAR ?U'F"E1)HI_, '= S164-XARIGOWDA,' jean ABOUT 41 make, . WORK{N<3AS wmcnmn mr KARNATAKA HIGH COURT, HIGH Ci')Ul?1" BUILDINGS, V éz::.a.E..R.A1m£:bKA12 vmznm, _BAH£4;i&L{3RE-560 001. 3/03: zéopaxa, AGED ABOUT 32 mans, wekmla A8 men I15! KARNATAKA HIGH COURT, . HIGH coum Bmwmas, '§}R.B.R.A&EDKPs.R VEEDI-II, BAHGALORE-560 001.

V D DEANJUHATH, Sf 0 DEVEGOWEIA, AGED ABGUT' 32 YEARS, WOREIIVG A8 PEON IR KARHATAKA HIGH COURT, HIGH CGIIRT BUILBZNGB, DR.B.R.A1'5!BEI)KAR VEEBHI, BARGALGRE-560 W1.

RABIESH E K, S} O DODDA HARIQOWDA,

28. 24 AGED ABOUT 38 YEARS, woammas more IN KARNATAKA rzz<3;;;;":2.§::'U:szjfr_.' % ' ' HIGH coum' BUILDINGS. V DR.E.R.A3&l3EDKAR VEEDHL"

:E!.A.NCrALORE~56O 001. V HP3HAH'rHARA'LA1AH,,_ ' ; sfo M 3 Pommmm. AQEQ ABOL'~'I__' 4'D_YE'AR$'," "

WORKINGAS ATTENDER EN mmmmm HIGK CGURT, IHGH COURT B{IILI}IHG$, '* . nR.B.RAn:BEDEAR«vEz£¢DHL-- _ V BAHGALORE~56(5'-W1, * f . '- KSANANTH PADLLuimBHA,u.L ' V '- SID K ' AGED A303? swr-zrzpma m KAR«'FPiTAKA E163 Paiﬁliﬁi'. f * maze: C§3t;R1'"EUII;l3f£NGE§,-' L}1?§.B';1e"Ee-553935-?¢_EPDEE£;¥£_VE:E£)1?II,. 1 ' 1, sic vn=2UPAxsP..AmI;'AaEn ABOUT 39 YEARS, women as PEOH. {N KARNATAKA HIGH comm',

-- » HIGH''ccUR'i'3Un.DmGa, I§R.B.R.AE£F3EDKAR VEEDHI, A' 33n1mgxLoRm;56o 001. V _ no H, . "2-am, ;.»=a..'rE' zmmmn mo, AGE13 ABOUT 30 mans, wwoatmie A3 PEON Ill KARKATAKA HIGH court, HIGH "COURT BUILDHIGS, O. m.:z.B.R.aumE1>xAR vssmn, BANGALORE-560 001.

5 R I.AK8HlI[IR'ARAYANA, 5/ O LATE K HNAP%, AGED ABOUT 40 YEAR3, 'WORKING A3 WATCHHAN IN K'ARHA'£&I(J'i EIGH COHRT, HIGH COURT' BUILDINGS, DH.B.RJ9.%EDKAR VEEDHI, B&NGALORE~560 001.

S I? RAGHU, Si O EREGOWIJA, AGED ABOUT 29 YEARS, WORIWWGAB PEGN IN KARNACCAKA HIGH COURT.

36.

39.

2.':

HIGH COURT BUILDINGS, DR.B.R.AllBEDE.AR VEEDHI,

3.-we.-\LoRE-56o 001.

C RAMESSIPIA, 310 caANHAIAH.AGEnABoi:T:a§YEARA" '~. «. "

wonxmcms mow mVrKa,Rm'mK£ HIG?IC!;'}!.IRT, ; KIGHCOUR'I'EU1LDI14It3--$,*~,_ " u ' DR.B.R.AB$EDKAR VEEI§§'II;' aanaamlwseo ooz.

mo GAHGAIAH, AGE!) ABOUT_.-41"YEﬁRf':'o, WORKINQAS SWEEPER JEKARKATKEQX HIGH coum', BIG}! <;:r,u1a1fBIz'_n,::n§g;s," ' DR.B.E.A1u;:3EDKﬁ1R1(EEDHI, '- » ____ H 1 "31 39 YEARS, Bi! KARNATAIM HIGH COURT, HIGH COURTLEUE{»B--Il§IQ8, DB,B.R.Al§BEDiiAR~--.VEEDHI, BAKG_ALORE__--5t';Q GEM. , CHAND PF-.8.11A, _ ' i$;o'vnAs'rAGIR"sAa, AGED ABOUT 36 YEARS, _tm:a;e,1c:zz<:GJas wxrcauam 111 xanmrmm HIGH V _ '<:n,<_:>*;.*.1¥:!,_ comm' Btmnmcs, . "mé~.5.R msnssnxak VEEDHI, E.AR£?u_%LORE--560 00:. I. iianjmvanmmm, EHO VENKAT AGED ABOUT 43 YEAR8, H 4' WORKING A8 PEON IR KARNATAKA IIIGI-I COURT, HIGH COURT BUILDEIGB, I3R.B.R.AEE3EDKAR VEEDHI, BAHCE-.ALORE-5l5O 001. R GEETHA.

I33} 0 I) K RAMACHAHDRA, AGED ABOUT 30 YEARS, WORKING A8 PEOH IR' KARNATAKA HIGH COURT, HIGH CGUR?' BUILDINGS,

40.

42. 'T 45.

26 DR.B.R.AMBEDKAR VEEDHI, BANGALORE~560 001.

RAMESHIK M N, 3,10 A, AGED ABOUT 3'? YEARS, wommqeas men IN KARRATAKA "' HIGH CO'UR"I' BUB.-DING5, DR.B.R.AM.BEDKAR VEEDHI. BANIHXLORE-560 001.

msanmm, ' -. 1 sm VEERSI-IE'1".{"{}, acme ABOUT 44 V woammas PEON INVI£ARNATAKA.__HI<}Hv-CGIJRT, HIGH mum' I3UILDIIiG8'; % DE.B.R.An£BEDKAR vEEp_HI,~ _ ._ BANGALGRE-5t5£) 4191. * mmxénsgg. % ,-310 .a.G$':é 44 YEARS. "varo1e2:12=:GA£;'m_Gz§ xx HIGPI coum', HIGH CGI,IK1"BU'iLDIN<}8, 'DR.B.R.Aas1aEx>I§AuRTA--\:E.EDHI, BA_I§IGALCiRE%56£¥ om;

- » Lasﬁz-mam;

Mo K c AGED mom :4 mas, ' A3 more :1: KARNATAKA HIGH scum', _ H363 'CGURT EUILBING3. ' T. 'Q_R.B.R_.A;lIBEDI(.AR VEEDHI, " 'x?.,E1§(3ALﬂRE~560 om. maﬁa, ,2 o ABDUL $ATAR, AGED ABOUT 3: meme, " -az.:t::RmI-re A8 more IN KARNATAKA HIGE coumi. HIGH COURT EUILDENG8, {)R.B.R.AHBEDKAR VEEDHI, BANGALORE-563 001.

K CHAﬂBR% , 3; 0 mm=Am1,AeE3:: mam 44 YEARS, mama AS PEON £8 KARHATAKA HIGH comm', HIGH coumr mntmmes, DR.B.R.Al§£BEDKAR vmnm. BANGALORE-560 001.

48.

49. 27 NAGAMMA, WI (3 RARASl}ﬂiA GGWDA, AGED ABQUT 41 YEARS, wonmm A8 JAMEIJAR IN 25:13:}! bC{.)i J1i*V*I', HIGH coum BUILBING3. ~ T .. . DR.B.R.AMBEDKAR VEEDHI, BARGALORE--560 001.; MANJUNATHA K, "

5/0 LATE AGED ABOUT woaxane as CABLE OPERATOR IN KARJé:A'rA.m»HIGH%[coLtI?f, HIGH COURT Bunmxas, * . "

DR.B.RAnmEDKAPV--vEVEDH1..L "

mxmmmafsact oo: ' K 3 " Q H» 310 K AEGUT +4 YEAR3, A5; 1"1s.'QE'!._IIIi' man COURT. V ' VHIGH--Q¥£)UR'If Ergmgizwsa, DR,B.R.ﬁi3I§§3EEKFxR VEE-'D31. D é;1a§.s1I1§EvA,% "

. 3/ 0 1)' Lmzmw. mo, AGED ABOUT 31 mans, WORIEINGJEQ PEDN IN' KARNATAKA HIGH COURT, mGH.coU1?r"'sU1LnmGs, _DR.B.R*.~AMEEDKAR vmnm, B5Hr;a;,o:aE-55o cm. A 3 v'éE1é"EmvAa mmrnv, 31' 0- VEHKOB Rﬁﬁ), AGED ABOUT 40 YEARS. .. WQRKING A8 PEOH IN KARNATAKA HIGH COURT. HIGH COURT BUILDINGS. DR.B.R.AMBEDKAR VEEIXII, BANGALORE~560 001.

E S SURIL KUHAR, 3ft) 3 B S AGED ABOUT 34 YEAR3, 'WORBNG A8 PEOH IN KARHAEAKA HIGH COURT, HIGH COURT BUILDINGS.

}3R.B.R.AMBEDKAR VEEDHI. BANGALORE-560 001.

smmmeam K. 310 KARIGOWDA. AGED ABOUT 44 mm, 2' 'f ~ womcmcas mnnmrmn IN xnmvcrnica HIGH coum, HIGH comer BUILDING8, -- m2.B.R.AmEI:m<AR VEEDHI. H BAHGALORE»560 om.

M 3» SHIUAKUMAR, 5/0 smnaammmn, AGED 41 = "

wommco as WA'DGH19mN._Hf KARI_%TAI£.3 % HIGH coum', HIGH coUm~«1aUn.DB.vaa,A A raaaemmsnxaavmznm,' BAN'GAL{)RE~56Q.001. * HhRI8I-I 3. ~ 310 B AGED WORKING AS warcmgaxcz-m:

HIGH (_:£}.€1R.'i', HIGH ccavnfr Eungnnms. nrLB._1€.,A3g;$E_DIcA.R VEEDHL. ' 3 v v1sHwA;ixArz:;%TkTA~+ & _ %

5)' Q B.VEf€1(A'rE3HA,')1GED ABOUT 35 mans, wommm ma 1=i':*.<m_;2I mnmrmca HIGH COURT, ' » HIGH VCQUKF BUTLDING8, DR.B.R.Ah+EEDK-AR VEEDHI, !3.ARG:6LORE-560 001.

. 3,! 1:: Emma, AGED mom 4 1 mass. WUSEKIHG A8 PEG]! IN KARHATAKA HIGH COURT. E_§I(}§§'COURT BUILDINGS, " . I}R.B.R.AMBEDKAR VEEDHI. §.5'iHGALORE~560 001. mmmmmmm K R, I}! O , AGED ABOUT 39 YEAE, WOIﬂ{HVGAS PEOR IN ICHRHIKTAKA IEIGH COURT, HIGH COIERT BUEDWGE, DRJ33 .AhmEDKAR VEEDHI, BANGALORE-560 001.

FATHA KAWAZ KHAN, SIG R D KHAN, AGED ABOUT 34 YEARS, WORBINGA8 WATCHMAN IN KARKATAKA HIGH COURT, HIGH COURT BUILDINGQ,

59. 29 DR.B.R.AMBEDKAR VEEDHI, BANG.-ALORE560 O01.

xczamvx, « '_ .; V 3,10 LATE RA..IANHA,AGED 1413011'? ft-3 'mans, "

wonmmns more IN HIGH HIGH COURT BUILDINGS, " ._ "

DR.B.R.A_l$EDKAR V' BAHGALGRE-560 001. "

s VINAYAKA, 3 ' " V sxo mm s MARI, .z;<}a:> A.:»;Bot3*rj29 WORKING A8 PEON EN ICARlEA'1'.AKA_'HI<.}_H count. HIGH coum BUIL!3H¥GS,. A % = % DR.B.R.&1!lEEDKj_AR vmnm,' % ~ BANeALo:§E¢5§o~.ece;;" " -- mo c;iE1¢2s,5;As;,'AGE:tm3oU'r 42 YEARS, 'moat m HIGH comrr, HIGH CGiJm"}3UILD§.!iGS-, "DR~B.R.Anm.EDK.&R*1!EEDHI, BiA1€G:ALO'RE'~'56Q_ ':'m_1';' '

1. 8RE1§D.F§ARA'G Jr, Si O JAVAFAYAFPA, AGED ABOUT 39 YEARS, awommce A3 " mo "" " N In xanmmxa men COURT, HEGH CQHRT }3UILI}ING5,

2. "ag;a;'a,a2{£EsEDxAx vxsnm, A "33A;3a.a;mE-550 em. mmmv <3 11, go LATE MARISI-IETTY G. " AGED ABOUT 24 YEARS, wcmmicms warcxmn m KARHATAKA HIGH COURT, 1" é HIGH ceum Bmnmcs.

DR.B.R.AhlBEDKAR VEEDHI, BAHGALORE-360 D01 .

V HRAWA, 3/ G VENKATESHAPPA, AGED ABOUT 40 YEAR8, WDRICIING AS PEOH IN KAKNATAKA HIGH COURT, HIGH COURT BUILDINGS, DR.B.IR.A%EDKAR VEEDW, BANGALORE--56O 001.

66.

1. 30 JAGADEESH KUEAE 8/ O PADMANABHA BHAT, AGED ABOUT 'Ki YEARS, WCIRKIXG A8 PEON IN KARNATAKA HIGH COURT, HIGH COURT BUILDINGS, '- DR.B.R.A£mEDKAR VEEDKI, BANGA.I.ORE--560 001. M sxnmsna (32.1, " V *-

3[O LIIADEGOWDA, AGED ABOUT 41 _ '=,. ' wonmaas PEON 11: KARNATA.KA'HIQHvC;G13;2T; HIGH coum BUILDINGS, , , 1:aR.B.RAnmE1)mR vmmrz. T A ' 1 M BANGAL{)RE--560 001. V < * A PE'I'Ii'£Q_NERS {By Sri RABIJUNDA 339$; 3521:3193 c'i::3t; 1¢rs:ELV1»?oR _ 3:z:,.1gmm§;:z~..mw:a,_} ' "'rHE H(:=N¥sVi;E.¢I:$i§:'§i§.Is?r1cE, 31:33 COURT"Q'I?_KARIt'ATAKA, HI("}H_ COURT zatixminos, ' » DR.B.R.Al§EBEDKAR VEEDHI, B}-':K(}ALO'EE,fS6G 001, E1-zap: svrrs REGISTRAR GENERAL. . ";..=z1'<?»;.=_1 e.;:.~UR*r op xnnmrnxca. HIGH; noun? aumnmea, ¥;_';'Fc HR ALEEDKAR VEEDHI, " I. aanamoas-sac 001. 5121 Menu M 1., 4' 8x0 3121 B LINGEGOWBA, AGED ABOUT 34 'new, Rm': No.1'-5, 224, RTPS COLGHY, 8 GAR, RMCHHR DI3'1"RIC'.t'. his KHBORA, DIG SR1 KK I£ACBAIAH,AGEIJA3OU'I'35YEARS, RIAT 30.124, EHETTAHALLE raczwa, Hm Ex'r'ErrsIoN, mmmmm COKVENT, MAz.mIALLi TOWN. HARDYA DISTRECT. 31 SR1 SHIVANAKIAFTA B, AGED AEOUT 40 YEAR3, WDRKING A8 SEGONI) IJIVTIBIOH A38IB'IIAB'1', HIGH COURT OF' KARNAT.BKA, DR 13 R AKBEDKAR VEEDKI, BAHGALORE«-566 00 1 .

SR1 R.&MALIING:ﬁPPA K M, AGED ABOUT 43 YEARS, % woxxnm AS szcoxn DNI8It3N~A3Si_ HIGH comrr 0? KARRATAKA, 1, DR.B.R.AMBEDK;AR vEEnm,=, L _ T BsAN€3:ALORE~560 cm. , A ~ 3121 mnganm '1' A. AGED mom 42 mans, ' vmaxmc A3 smcorrn nrvizixnii-;xss1s?rA£wT,Av' V' man COURT O'i?.__KR,mI~§T&.'Ch,'' ._ " A . nR.B.x.AuBEnK.a'R VEEDHL,' * A aANGALQRE--5oop9'1.,_ V man A£5{)U"i' 35_ wcsama as sgcaan nrvmxozc assxsmm, * » HIGH {ZOURT OF KARNATAKA, E'.'~R.B.R.AB£BEDFAR VEEDHI, i.EsAHgALoR£.'";56o 001.

- 3 3U.!JA.

" EEG-EU 40 YWR3, as smcorsrn nrwsron A8813"I?AN'I', A._EiIGI*§" CGUR1' OF KARHATAICA. O. 1aR,B.R.AmEnKAn vmnm,

-EAH(FI.LORE«560 001. BR} GOPINATH B R, AGED ABOUT 4'? YEARS, WORKING A8 SECOND DNISIOH ASSISTANT, HIGH COURT OF KARNATAKA, DR.B.R.AMBEDKAR VEEDHI, BANGALORE»-560 001.

SET MAHSUR PASHA, AGED ABOUT 35 YT, WORKING A8 SECOND DIVISION ASSETAETI', HIGH COURT OF KARNATAKA,

14. 32 DR.B.R.AMBEDI(AR VEEDHL BANGALORE~56O 001.

sm' Gmnnnmmr 3, AGED ABOUT 45 mm.

woxexma AS snzcoxr: Dxvxszmi $Sé:si"m fP.., «. "

HIGH comers? Kanwcram, * DR.B.R.AliIEEDE'AR wmﬁm, BAHGALc)RE--56(3 001. " ' SMTHEMAP, 1' AG-ED mom ; j _ 'A woama A8 sscozm r>r¢IsIo;mss1.9:ca2rr, HIGH coum os.2:.aJ2mA*ra.KA,' VA BR-ammnnrznx % ' ' 39 53 3523935 nzvmion ASSISTANT. HIGH CGEJRT "'DR.B.RAMBE.0XARA-SJEEDHI. BI.%gHGALeRE"»$tE£_3 mi; % .. am AGED ABQUT YEAR8, ' awonmne ASSECOHD nzvrszon Assmram. _ man com? or KARHATAKA, _ 'n_R.n;na_A2,mEnmR vmmm, "mzqmL.<3:eE.5eo om.

.sI%1..§?21¢I<ATEsH N, , EGED ABGUT 35 YEARS, VWORKINGAB SECOND DIVISION }'s£818TA1'1'I', HIGH COURT OF KARNATAKA. £3R.B.R.AMBEDK&R VEEDHL B.AN(M.E.ORE--~56O £301. SR1 JAYARABKU K, AGE]? ABOUT 34 Y%.

WURKING A3 SECURE DIVISIQR ASSISTANT. EIGI-I COURT 0}? KARNATAKA, DR.B.R.AMIE3EI)KAR VEEIDIHI, EANGALORE~56O O01.

SR1 MANJUHA'I"§IA G. AGED ABOUT 34 YEARS, WORKING as saconn I)IV'I3IDI§_A8Sg-IST;h2€'I_;. "

HIGH courer 0? KARNATAJIA. nR.B.R.AmaEm:AR vmsnm, BANGALORE~5ﬁ0 001. 4 em: RAMAKRISHRA DVEZ,rV_ ' AGED ABOUT 33 * ~. _ woaxmeas sscom pxwalcsrmf A88 " 3 HIGH COURT GF'§QAREATAK&, V I3R,B.R.Ah[}3EDI~L§R VEEEEE, n "

BAﬂGA.LORE~560001. < 3MT]E 1A1,» _ ..

A{;EI:_AB;)UT3c:+y1;;g'Rs. ' "

SEC-.Qr'~i1:) Diviszm: ABSISTART. HIGH <:£:=;JR'1*'GR ' _.DR-B-VRRWEDMR VEEDIR? aA;s'a::;;oR*.:;.*;*§o~qo;. _ . :"'AsIé1:sUa.ééI'-IAA EL. 1' A5.'}E3I> ABQUTEQ wagxmc} as s.Ecc.>m:> DIVISION Asaxswazrr,

- . HIGH SOURT OF KARNATAKA. m:z.B.RAm3EDr.m VEEDHI, ' V i.m{3ALoRE--55o om. G. " 'Ai}E_7f£ wow 35 mans, . "Ear V. F-I A8 SECOND nrvxsmw ASSISTANT, ..i-iIx'2'*.H COURT OF KAI-EHATAKA. ,. bR.B.RA§mEDKAR VEEDHI. 'vP*.;ABGALORE-360 om. SR1 P H K, AGED i\BOUT 34 YEARS, WORKING A3 SECOND BIVISION ASSESTANT. HIGH COURT OF' KA.RRA'I'!LKA, DR.B.R.AMBEBXAR VEEDHI, BAR(3'a&LQRE--»'56O 001 . SR1 UEESI'! H 3, AGEB ABOUT 31 YEARS, WORKING A8 SECOND DIVISIQN A88I8TAN'f', HIGH COURT OF KARNATAI-EA. 2?.

T 30.

34 DR.B.R.AhmEDKAR VEEDHI, BANGALORE-566 001.

SHT HC, AGEDABOUTHYEAR3.

wonxmc A8 smcoxm nxvmzoze Assxsraxf HIGH comm' 011' Hnzanarraxca, DR.B.R.A1amEDKAR v.=3EmII,_ BANCBAIQRE-560 001. ' am menu L, A AGED mom 2 1 mans, ~ ._ woamaas sacoxn H, " - .%1oN".aasw:§x:§*f;~§V"'% HIGH coum' OF KARHATAKA, _ '- . DR.Ei.R.Ah£B13}DI€fLR vzsnnr;-. BAIVIGALGRE-560 'em. _ . 3M';"3'. .

Assscqma nwisiom ASSISTANI'. HIGH cczézmr 03' 'DR.B.R.A3£3EDKﬁR"EfE.EDPH, EéJiQALGRE=~569 mi;

V ,, sM'ruirE$Yh~K, AGED Ascmfr mas, ' iwoaxme as smcoxm nrvmron ASSIBTANF, _ H1631 team 0? KARHATAKA, T. 3:a_12.a;1?,.A:;aBEnxAR VEIZDHI, " om.

DRAIQIIA O, .. AGED ABOUT 39 YEMIS, 'W(>RKIN€3 A8 SECOND DIVISION $83-IBTANT, HIGH COURT OF KARNATAKFL. DR.B.R.AMBEDI'IAR VEEBHI, BLARGALORESGO 001.

SET PERT!-IEBHA K 3.

AGED ABOUT 28 YEARS, WORKING AB SEC-OED DIVISION ASSISTANT, HIGH COURT OF KAKRATAKA, DR.B.R.A%EI)KAR VEEDEI, BANGf\LORE-550 001.

32.

33. 1 .

sm%sm T % am KANAKA N, AGED ABOUT 40 mam, . _ , wcmmm as smonn DIVISION nasmmz«m HIGH COURT OF 1mRm'z*A1c:s;" . .. T' nR.B.RAmEnmR vmmaiz, BANGALORE-560 001.

8RIRAVI3HANKA.RB,' _ AGED mom 32 AV ~-- ._ % WORKING AS smozma Dwzsmi Aaaletmm, HIGH coum cm "

DR.B.R.AHBEDSEA$vt VE'_ED3£I, "

BANGALORE660 om. %     "

SR1 vuwr   _ A _

AGEn;ABmUT anwmxas, A ' V. womcmc; s~Ecom:; D:'V1§§IOH, ASSISTANI', I-Ilcm c.-':mII\2'r'--w<3F DR.3..R';-:uémE1:+mn"vrs3m:)ﬁI,; Azmn ABQUTSQ woame as S..ECQi'ID DIVISION AS3i8TAN"i', * » HIGH Ci,OU'Ri' OF KARKATAKA. I3R.B.R.AﬁEB_EDF.'AR VEEDHI, ' s._nmx;ALoRE';'55o 001.

" xnmm.

" ;.n_c:.sn 3 1 mm.

mama as snconm nrvrsron A3SI.'3'PAH'I', .H1<2«r:* coum' OF' xanmrmm, O. DR.B.R.AMBEDKAR VEEDHL aaxeazons-sac om.

THE memrma mpmnmmnom, I-KGH COURT 0'; KARHATAKA, DR.B.R.Ahl.'BEDKAR vmznm, BANGALORE-560 O01.

(BY SR1 BABAVAPRABHU 8 PATH», SENIOR COUIESEL FORR--1,2&36.) 36 mass wrzrr PETTFIONS man PRAYmG.?f€Z5 _ exam noses 3/zoos annmmzea .v_;ir..,2o_i§;2{2c9',~-T onnsn no.Hc-E 3/zoos m',5.§'.é'cx;1§ V FAR as rr RELATES TC} REs.i?§:>1n:»E:;ei1*"T1§rt>..ét;- '(.'}i15?gL'.z_E1'vi*:;_ 1ero.HcE amen-t BANIEALQRE n'r.vnA.6.12oo9T;x;z 3¢'vQU}s.é;H% V me: ORDER N0.H<.'iE ~,mi.6;'3;'2bo9 ALL PASSED BY THE R§§"$P§)HDEI€'i" ...1sto.35; vmm ANNEXURE8~C, D, E FTO PETITION, ETC. mg.g.§u..g79?~3es9§ 1' 3V§Q%"v%',9.;4;T:

1.

" 2:2 3; o suazagswmpa. 4*; YEARS, . V "3 E'1~m.Ie m ma.wA'r.-{am '}na:«1 ;::QuR1*, "HIGH cou'R*r.B1m.1:a11ras. DR 3 R Aamm:>z;Aa.v'E'Enm. BAHQALQRE-sac am.

'A H KODAND"ﬁa.RAMA. K, ' 1.3,! O"--.E!UﬂI¥AP?'A, AGED ABOUT 54 males, w<:RxmGAs SENIOR ASSISTANT IN 'V "V _ " Kgatmrxga IHGH courr, " EEIQH seam EUILDIHGS, DR 3'j_129'A:£aEnKAR VEEDHI, EAl§GALORE~5€:0 cox. " ksmvmm K. 3}' O KEMPEGOWDA, é ms!) ABOUT 54 mm, WORKING A8 SENIOR ASEISTANF IR KIHRKATAKA mm: COURT, HIGH C-OIERT BUILDINGS, DR ﬂ R &BBEDKAR VEEBHI, EA.KGAI.ORE---560 001. JAYARAMA HAYAKA 8, S10 SUBBANAYAEA AGED ABOUT 40 3%, WORKING A8 E?-EIVFIOR AS8I8TANT IN 37 ICFLRNATAKA HIGH COURT, PIIGH COURT BUILDING-8, me E R AMBEDKAR vmnnnw V BAHGAL€)RE--560 om. "

mtormrz mum P, ago X FAD ;

AGED ABOUT 49 YEARS, "_ V WORICENGAS SENIOR Bin. " ' "

KARNAYAKA HIGH COURI'._"», --., mcm coum' Butxuqmas, ' 1' V " % ._ BR B R AMBEDKAR VI:'.ED?i§II;. * BANCEALORE-560 0011. " ' MKNJU1%'1'KA 3iHE'1,'1'YM.R;~v"'V-. ' "

sfo l£ R 1?m~.;€J.f!. SHE-'I'i"Y, ' "

AGED 55 " g » HIGH CD333?» 'V HIGH ..couR:'Eu11.p"mGs_, "

DR B R'15;;1g§I££>K;*:.R'vE1BDHL "aANGAZ.ORE+36G. ham.' ' » am cxmnmanaavama, AGED ABGUT YEARS, ' i..s3:om;1r¢GA3"'8Emon ASSISTANT Is' mar: comm, A " " V _ "H1GH~Qo';rRT numnmcs.

";31:::..g 23, 2-.msr:nxa.R vmmnm. Bsmgaionm-5m 0-oz.

4.' ., B R, E5,-"O 8 RAHAIAI-I, AGED ABQUT 39 YEARS, 1' « wommas szmon ASBIBTAM' RI IGFLRNATAKA HXGH COUKI', HIGH COURT BUILDINGS, DR B R AJEEDXAR VEEDHI, Es'..ﬁ.NG:ALORE~56O 001. ANTHORY KUHAR, 3/ 0 IIIIRUZJAYAPPA, AGE!) ABOUT 5 1 YEARS, WORIQNG Aﬁ SENIOR ABSWTAW H? KARNATAKA HIGH CGURT, 38 HIGH COURT Bunmxaa, DR B R Anmsnmn VEEDHI.

BANGALORE-560 em.

1:1. KAJA1il.'UNIRULLﬁICI-IAN, , .. - V sgoanwnnuumnzsmn Anoufrss - . «. womulmms smmaxnsagswawsm A .. KARHATAKA HIGH ooumf, ' . ' HIGH COU1?I'BU1I.Dm'G8,*.._ ' _ DR B R AEEDKAR "

BARGALORE--56£} 5:31. _ ~ - V .A PETITIONERS { BY 3121 HAN.J'lJHDA.REDDY,' SEI+ﬁQR.CC)UN8EL ~._F'=!3R 55121 REEIBEN.-EAQOEE'. ) 15333

1. THE'Hs_:mBL}3 CHIEF JUSTICE, a_HIGH COURT <3F'i!.aiaUs'rAKA, HIGH ce;3UR'if£%UI1,D-11Ic38, DR. B R AliBEz')3E{.ﬁR*~YEEDHI, BAHGALOFRE-._~5€=0 G91, " " REP BY-»I.'hi"8'REGE$TRAR GENERAL. _ "2; *mE'%'gEG.4 ism """ "RA GENERAL. ~ ._ ..:1:m1%c'::a_u12'r or KARIIATAKA,

- _ i-z.1G:1'cc;zm sumnmes. 13.313 3: gumnnmn wsmnm. a_.+uxcmmar:-5ae om.

-V REEPGNDEHTB ( SR1 BABAVAPTRABHU 8 PATEL, 3EN1OR COUNSEL '' FORR~16s2.] THESE WRET PEFTHON3 FILED PRIEYING TO DECIARE THAT THE HIGH GGURT OF KARHATAICA SERVICE (commons <31? SERVICE M5113 Rmcmrrrumrm {:1 Anmnnnmwn RULES, was mmusxmn VIDE Normcmnon NCLHCE 22112009 DT.29.'?.2009 (VEDE ANNEXURE--.A) is so FAR As rt REIATE8 To THE CADRE op saczncm amczns. as _ UNCON8'I'I'I'U'I'IC)HAL AND COHSEQUEKFLY mm _ ' was aam AMENDMENT mr Igarkrgncn' (')"'1i"=_ $)I'v*._ " 39

CERTIORARI, ETC.

A 3&5: "

1. am mmsn, V 5; 0 ANNAPPA, At}:§z3.Aac;::%r sm R M mvnmmm» % if " .V " "

am Lfg'£f$._J5E"JNIL3W;fsM!, 15631) 46 make. ' 3; 0 'AGED 44 mus.

am sat P 3: s1;~It31it«3<§wI)A, s10--m'rE mmvmawm, % 1. was AEOUT 49 mm.

_ 'xi HUDDU MOHAN, _ '31 an ;m12Asn;Hn,naU12THv, ~ :x:3~I.1f:_r:: 47 mm.

331. 91 0 mzwneovhn _ ~ VAGEDABOUT51 .

1 ' ¢ 912: namxmvazan H, H S O LATE' EGOWDA.

' EANA8 AG D ABOUT 43 YEARS.

SR1 L K SHIVAHNA, 3} O KADUVEGOWDA, AGED ABQUT 39 YEAR$.

40 SR} G HUNIKREHNAPPA, S,' O H GAL A, AGED ABOUT 36 YEARS.

smnmmsmcmmo, M 3:0 mxsrmamo, AGED AB§3U'I'_ﬁa ' 512: QHANAMAYAH K, _ am LATE KRISHNA Rﬁnxsxf, AGED ABOUT 42 V' 5 am RAVIKUMAR $10 VEERAYYA, AQED $2 31213 K mnarn 1 -- ~ 3; o 3 K ms':§_:RA:sr9A c;:.:aurnp.1§,._ arms 4o=:ma33. A V ..

3121 ._ ' ' '3%;'"<::' 40 mans.

8350 AGED ABOUT 41 YEAIE. ~ . am ﬁ'K.1:iI8H.NAf''PA; :

3;' O AGED ABOUT 45 YEARS.

"$5151-mama KHAN, _ ":3; {>.raa;A:.;=:EL ULIA KHAN, A "M'.'§I§D 5330? 37 mans. ALL WORKING A3 EEECOND DIVISION ASSISTANT, , 3?, THE HIGH COURT OF KARNATAKA, J 20.

1.

. SR1 K GQPAIA, Si O K P , AGED ABOUT 46 YEARS. am: ALIHULIAH mm, 3; <3 mm ZIAULLAKHAN, AGEI) mom 35 mm.

SET ANEE8 FATEIMA.

W] 0 MD AYEJATHU1-IA, AGED ABOUT 35 YEARS.

22.

24. 2?.

%:a:% ems SUNANDA. % T ﬂ 9110 H 9 SHASBIKUMAR. AGED Aaouflﬁ % ' ' SMTPRRALINA, Wm H L LQKESH, AGED A.ézg3U';*.3;>fivvi-:a;iaA3.'\\\ . ~ A' snrrn samsvamxaszm, _ V; 310 R VISHWAPRA8ADi_ﬁGED AB{)__U'£'_ ' sax P s; 0 N Pnnvanmgm, AGED--lLj3§}tIT 43 YEARS. am LEEIA idB, 'A ._ W19 H GVKAVEENKU * man m3pz;'r 27 '.4 am. gﬁanrmivﬁ, .

3; cs c;

sax I ":3; <7 BASAVAHYAFPA, AGED ABOUT 34 YEARS. s1irRoo§A1.A;

-- , S10 3 RﬁI%{féA8WAMY, AGED ABOUT 39 YEARS. ;_SR1v R, _ :5;.o4Ra4ANm M, AGED ABOUT 32 'mags. mo, 3; zzzéjzi mo, 3-i"n'GEI} ABOUT 41 YEARS.

" em? YASHODA, 9170 K S HARASHIHAIAH, " " AGED mom 4:: mm.

ALL ARE 'WORKIHG AS TYPIST, IN THE HIGH CGURT OF KARNATAKA, EAHGALORE~ I. . .. PETYFIOEER8 ( HY SR1 JAYAKUMARR, SENEOR COUNSEL FOR SR1 DAYANAND S FATE. } ':"" P {O in .-.1 9~:5a_.-'gm w..='S,=:': 42

£'s_Ii.12_= 33".?' :4 53"' P' fast .~.<> THE HIGH {3OUR'I' OF IQKRHATAKA, EANCSEALORE-550 O01.

BY ITS REGISTRAR GENERAL. THE REGISTAR [ADBZINETRATIONL THE HIGH COURT OF KARKATAKA, BA'-'dIOALORE~560 001.

THE ETATE or BY rrs CHIEF sncmzzrmzv, A vmrmm soumm, m 1,%% %* » = "

THE sram 09 BEPARPHEKP OF PERSGNHE' . L11 D ' AD ﬂVE rempoamssf;-_ "

av rrs sncnzyxmme, V' ~ % "am mmya. ~ M 3m mwamz H. E>'3m%_3 ____ _. s ., §§Ez['T*D I2fYAMANGALh H J, T' H, s_a¢r§:-zbvavamx H K, {A Sm mnnm mo av.

am aamoomm J KARISHETTY, « 5&1'! G S R{DOPASHREEp snrr SHA.Lﬂ'€lI 3, 324': R CHANDRAKAIA, Sm K 5 1um¢GA1.A, snrr H R cnzmnammm.

sRI GOVIRDARAJU R. SRI HAIARAIEC 0,

23.

24.

25.

26. "" 4"" ~59 4*' -F-v <'s...aa an an ta an an La La! no 9' >4 f.'f~,..€*' 31-rﬁ Q:--«.0 3'-4...V.9o :4 an 3* .3 3-4 av 2- 9 :o 53' ?'a

50. 43 am axxaummpm SET BHARATHI K, snrr souameva B A. SHIT TANUJA RANI, SET LEELRVATHI 3, 9.121 M MADHUCHANDRAQ sax EBATHIBH mm 1* c, sax 3,5"

sm HANJUNATH 8} ' ' _ _ Sm pnavmzn K;:maRfc,V " ' _ SHIT A 1 = 2 sat at 4 "

smf mayamxﬁxnn.

M 4, 331 mp 3.1;"

_syE:§"1m3.z;=z:M.UR.xEHmaan, vﬁsnnmva N, s1a*i*Lj*;r:::=:z¢A C. B, 31:1-ubanswamva N, " SIDDAKAGOWDA NAGESHAPPA ANAJI. SMTRAIINIKP, ' am BAIAPPA V BETAGERI, SEEK' RAHAEAI NAIR, SM'? 'FHEJASWIIGI 3 N. SR1 RAGHU 3.3, SR1 RABIES}-I P C, SHIT SULOCHANA, SR1 M SHIVAKUHAR, IL 5*' us 1"

Ln 5*"

an .9' res?-'§§~'§3~'T°7~'§'3'73r'3's"§>-%$'3'a$&2&E3.'3-'%"6éG':3 an 59 {H 3"' an E9 on P' am snmu How.

3121 smnazmamsuwsn G PATEL, am 3 mm K. gm 3 K SHRUTHI, 31:: Y nmxpxumaze.

Sm' R MANJULA, SET K M am YAsHoI>Ha <3, _ am' 3 €'3AYA'1'HRI',VM ' ' SHIT 3 Brmmmi; - If V 3121 cyst 2 mMﬁEmwmMwmUf' ﬁHVWwEmwEi % smvmwmmmmmm 8RI _N 15 REvé;.i2¢.a:'r-mwna, , SK: mm M Ii.

2 B "3Im§ 5a_ R pmsmna xumm,

-- I PREETHI, arm; 15: 8U'RE3HA.

«gm :1' s CHANDRA, " ..gjz<1A R $RIHATI-I. SR1 D BJRDARINATH R4350. SR1 MANJUHATH BEAT, SR1'. K V SATISH REIJIJY, SR1' HA.LI.J'WAI.A LEEARAMA APAYA, SR1 U Ii! Hhliﬁf-I, SR1 PRAKASH '1', SET SMTRA K. SET KAVITHA S,

85. €'Ia'¢"G :4 .=~s4r.4=-§-'3s33'<':3$%$3~"

~a 9° :90, _1'é-1.

«._i"a'.:.

1'95.

. 106."

V. " 'T132, ' 165';

109. ' 110.

111-

112.

113.

114. am GIRIDHAR s, ' SRIB s rmcmzzam, SR1 smzsmmvnsn, sm vxmrrm 1: 3, am HAMSA v, am mnuzaerxa 1., am' KALINI 12. § _ sax MALLIiWATHi_lEU<3:HLGAC)'I€,V_ ' ~- . _ sm sarvmmxm 5 % ' SMT G ' ' .

am' cg-Fsﬁajgm 3 V' an; :«:.mn*qV_1_s; R, 4.; " ' V . _ .s:m sU1~jt3aJ§I1:}4A~<:,_: VF "

em vAsHo13Hh.--B ;* ._ ' am BHAVIKATII, :§}RI_1i'1'5;iUKARADHYA 3 I6', ,1 ngmigappa Laxaxopm, 3 JABIBIATH, am sgaxwa C 1!, {sin vzsmmranaaeoun FATE. am GEE'?!-IA R c.

3121 QURESSH MURNAL.

8-RI RAMA}?-JANEYA H, am arnnxacom, sax mmnmauurmv c, Sm Mourmrsn M, an: NARIJEESHKUHAR G B, an: smrrmaa c,

115. I16.

11?.

I18.

119. I20.

I21.

122. I23.

124. I25.

126.

127. am' Rsma H, am R. 3 anvmm, snrr m K nmcnaum.

snrr :3 mmvmn EM, 312: G at vmawmm, SHIT Umm SALMA.

Sm' M DEVILKA, 3141? R MALATHI, .

31:21 E R MAHESHWARAPPAQ am P 3 PAI3MA'Q_}'i'?I-IY¢'_VA « A' am' VEEHA G and, A ' V _ am' "

am mawam am" % . mam; HUBBALLI,

- M 6-

--. ., em? $OmEYA;-

3$;l£'1'__A T};m22,r..w;a. "*mE4R2raponnENrs AT 3L.No.5 To 132 A " 'V V _ ﬁ¢.LL"MA..IOR£5, ALL ARE wcmmce as " Dnimox A33I8'I'A.N'1'3, HIGH. COURT' or KARHATAKA.

001. " RESPONDERTE u " ' 'A = (3? am maavapmamr 9 mm, BERIOR covnsm FOR R-1 80 2.

' - sm 5 V PRAKASH. ADV. ma R-96, 93, ms, 123. am mmnraunm N M, mv. 903 R493. was. 112, 100, 101 & 123.} THESE WRIT PETITION8 FILED PRAYENG T0 QUASH THE NOTIFIGA'I'IOH H01-ICE 221]20ﬂ9 DT.29.7.3{)09 mg ANNEXURE--B SO FAR IT RELATE3 TO ITEM 30. AT

-$7 SL.HO.15 i.o., paouomon or am; AND ~ cmaan en mar amazon ASSITANT <1:-<:}1«_rc.:2~..1s2§m1':n".--..1:'«:'I.'.<:. " --« ., THESE Plarrrrzons COMING crsj' mar, THE comm' MADE it':-m:_mLLcwmG:

9------§R A3 common involved in all these of by this common .

2. challenge is to the (by way of Amemimentn] aubstiﬁxtpd Rakes of High Court of of Service and Recruitment) _' and thc petitioners are. ﬁicved by the . qualificaticms by way af :1? in reapact {Sf aonﬁé 'cé1t¢gories of posts and law day-ea in raapect of A. of posts anti these changes bemg' ' 'isiiiéotittztecl by way of the amendments ts the existing Ruhs:{rem'ui'£ment and hence the attack is directed against the proviso and the e.-xplanation to the amended Rules. },

-18

3. Writ Petition ﬁes. I1???-1182712010 arc by the petifmnsara wlw joined the services of the Respr_:ii%é:x;t High Cam-t as Group 'D' Enztploycm and _ :9 Second Bivision Assistants/'I'ypn' ta as "

the post of First Division aggrieved by the proviso V1;:2 tI1e420 O9 they have been required to' al' any Unwem' ity aaatahIist;g'§gi~.1y forts:

the next lmh' at post of

4. +633-4722x2010 are by the:

Aaiiateﬁxjﬁqaxxd th:.-'u- p1-emotion to the next post = Assistant (FDA) is under threat, as they to poaews a dww ﬁram recognised , Writ Petition Hos. 22155-$134/2010 31% by the Sttzmgraplwra. Judgment Writers and Scnior Judgment Writers and the'n- grievance is that, the Sizanogmphars areaborcquiredtoposaeasadcgreefromarecowﬁod University to move 11:: the post of Judgment Write;-:1' and 49 the Judgnacnt Writczrs, in turn, are to degrvae and 50 aka the poascss law degree to move :;n ;'5é:§wt_i:-jf.: Assistant Rgistrar.

5. Writ Petition ﬁgs. by the Second Division ixmamuch as.

Petitionezu 8 Igwsistarlts and Petitiongrrai ;§:%jtsé %MsLi§a they are am posisegaa :49. $21 to the next post in the 35966-36032/2009 are by the .' ' ﬁrm a recogxiaed Univemity tn wave on ﬁfth: post of Second Division Assistant. '% Writ Petition Bios. 35*r97-36896/2009 are by the Senior Assistant: and they have to poazmss a dmree ﬁvm a rewgnised Univmuity to be eligible for the post of Section Oﬁiccrs. 3"; /

-"T7 50 9;. in Writ Petitions 1179'7-1132172010, mus Rajesh is reported m be dead and Sri.S.G.Bhagawan had ﬁled petition agents' 1: him abapeu, abatm against the mid Rasfiigfident [ 'V

19. In the batch «pr j%;>ggemon 'ff-':A:s'§' 4683-

4722/2910,  ms1gned'
the scrvkxgs    ﬁom the

services

11. elcmcmtmy facts, the V' _ A In be rezﬁerned tn. ':2~.% batch of Writ Petitions mfermd to petitinnen seek qua,uh1ng' ofthe prams' 0 as « kjaubaaiumd at Sl.No.14- in Column No.4 of Notificaﬁon HCE muzmg dated 29.07.2909, winch' is at 'Tizkﬁ-'A'at2drefcrrodtoaatheHighCourtof Karnataalm (Sarvioe Canditimu) Er"! Amenclnsrimt Fades, 2009 and 81130 to quash Order No. HCE 307/2009 dated 18,8.2GO9 pranmﬁng Resporuienm 3 to 58 as First 51 Division iiasiatanu as pct Annexure -- 'B' Respondents 1 and 2 to mpaeitigr V Pmzitioners also for promotion Afﬁat. '

13. In Writ Petition m%%%%221ss.;g:21%a4; sthe V petiticrtuars have V am mm Amtmdment Rulna, pubmmd in the per A.nnexure-

B) and me' Him 307'/2009 dated cake to quash the Neﬁﬁcaﬁoﬁ 2-mtj dated 28.5.2009 insofar as the qualification to the posts of Writers and Senior neLu:f' sought in to quash the promath nu ' Reapondcnta 3 to 13 as per the Notiﬁcation at

-- " - 'G', 'H', 'J' and 'K'.

15. The ﬁzrthcr prayer sought in to declarc that stipulatioxz of competiﬁvu tent to the pout of Judgment Wrizscm and Senior Judit Writers ix: the Draft Rule:

and to declare the quata restricted in Senior Judgment S2 Writers to thc post of Assistant and without any basis promotion to the posts Senior Judgment Writers on the basis sf V .

16. 2010, thc of the proviso to where the qualiﬁcation of the proviso at $139.15 . No}? and ta quash tho order Ho. at Armature -- 'I3' . to 130 as First Division Assistants ml the ms: of the for promotion to A. post.

17. in Writ Petitiaon Nos. 3721347249/2009, the relief sought in to quash Notiﬁcation No. I-ICE i221f2CO'9 dated 29.7.2009 (Annexuro-B) so far as it patains no SZ.Ho.15 i.e., promotion of Second Diwﬂnion Assistant 3%"

and Typists to the cadre of First Division. to quash the order of pmmoﬁor; at »s¥i"fa r asV_V K x it miates to promotion of Rap-o 11dc:.: 1ts. . to d:rect' Respondents-'I ""2 2 1'0 petitioners by bamma. Anomer its Respondents- ; and to the zmjggf and Typim.

13. . mwrig ices. 36797-36-SDGIQDOQ, the 'p§titir.~nara vvavrelworldrxg as Senior Assistants seek a V the $301: that the Axnendmerzt Rules '% Ne. HOE '22112009(A:mexure-- an sg%;.~..%«ag it relates to the pmmotian to the cadre of AA ; Oﬁ':.<:m- as arbitrary, unconstitutional and to V' * down the said amenximnnt.

19. In 'Writ Petition Hos. 35966~36032[2009, this pctitioncra, wm are workirg as Grcup 'D' Empicycea, also seek quaslﬁng of Notiﬁcation ﬁe. I-ICE 221/T2009 L» ./<' 54 dated 24.2.2009 (as per Amm:-mo-A) so_.A4"fa1":

axnezndmsnt brought out at S1.1'{¢r..19'i:1 u u refe4'r1ng' m the post of arbitrary, of Orders No. HCE 3/2oos %L¢:aA§ad_A%» HCE 8/21309 dataed nag: it relates tn Respondent No.4 passed by ﬂ . Rpmﬁeﬁi wézaei I», 'E' and *5"

ans}: 2 and 36 to redo the Division Assistant by ooz:a"£::;jé:-sag petitioners in tcarxns of 1973 E23119; to the Anumimm: Rules of ~. have been: ﬁled to the Writ Petitions by 1 and 2 and athar Rmpondents who have A. haw: not filed any objections in all these % except Respondnmtn 101, ms, ms, 112 and 113, who have ﬁled objection: in Writ Petitions 37228- 37249; 2009. 3"

./.2' $5

21. I have heard Imrned oounad parties and aha perused Rcapomenm 1 and 2, ma t'tr¢tsgwg background, which nece:§;a'itgtaed""$Itt-- Amendment of 2009 by in the proviso aid and aiso the records gzgm-dad to tha in queatitm. in these Has. 46834722] 2010 11797-"32:?}%;§o§9, at the outset, submitted am. the pf possessing a di by the petitioners, ~. cnterxo-' 'n and before the 2009 were bx-cught in, the poaitian. earlier as per A. , was that the petitiomra were not required to A' a a at qu&¥1ﬁca' tison for considered 133 the post of First Division Aasintant. As the promotion of these petiﬁormm is new aﬂmted on account sf the rcsquirerncnt of dwne qualiﬁoatinn, the pctitkaners aim lose in terms uf the mnnemry beneﬁts, which wtxuid k 3*.' 5/ 36 have accrued to them. had they beam prox2*A.;<;;;=.'<'vi 1973 Rules. He, therefore, suggmtpgd "' V be considered far Tia:

Respondanta 1 and 2, be in force all these' years in the changes an pat not open to Respondmits .1 shall not be it is argued that 3.' from taking a which and prevailed duri;:1gVVV:ti1eV and odd. As such, the airuck dawn.

in the objection sfatemnnt 515:! by . and 2, it is submitted that the abjection 'xiii; silent, as m the ::nterm' 'n adopted in _'%::«..:.'z read to the new mquiramem of degree being insisted upon an th¢ pctitionnm and, as auch, the right of the petitioner: to be canaide.-.red ﬁat pramntion in talmn away.

57'

24. It is cmn argued by an S.G.Bkxagavani.A4'§:a:i raa.d1z::g' ofthe explanation tn ' "' clear that the pcrmisaian ti:-. u:;w:'¢'p examination 13 mt aumxﬁaﬁgz 2 L' requirczd to obtain 'the and.

theereﬁare, uhm of the z'equ:r¢men' 1: ttm grant of of the Chief Justice: or may not grant Rules are agaimt 14 Constitution of India. By retrospective eﬁiact, the promotion has been darned' . V counsel SriS.G,Bhagavan subxnittad .' ' ' of power by the C1'&2fJuut.i:ce has to be vit.-xt's'§§EL.iz1tba1?g,trtefthclawiaiddownbytP1eApex in the cases reported inﬁm 1993 SC 935 as wall an me 1993 so 1079.

25. has rsgardu the principle of esmppel is cancaerned, reliance Tm placed by the peu'tionera' oounaei on the:

decision reported in AIR i2{)i0 SC 3125. It 33 contended jg,» 58 that Raaponclento 1 and 2 caxmot turn petzitisamra than beneﬁt ofgeuh1g;'pru:j1t:€inﬁ.t¢'*tfje far the petmonm rims.r>§:a:e§ie§:_ej%«§i§g3.Vrzzzzss-s4;2o1o argued 113 has a law and mm is no ﬁn by the Judgznont ma um degree by thcxxn and mm and also havmg regard to the my the Judgment Writers to get the K " Apartﬁ'ozntheabava,i1iI wnmzidad thatrmnyof '. 't.'rhéSt%phm~oa:*eove:-theageofﬁoycarsazxditia muintninthednyﬂn-timmtnnhtamahwdagzeemwd, msmntbuewmbemmxmbememﬂn qua.1&f:I::n prescribed and the object m be nchtavad, Er 59 and the proviso to the amnndad Rules. mum: of Arts' Ian 14 azﬁ 16,of,__t:he "

Irxiia.

23. It is further counsel that time inasmuch as the sent to the Governor the Governor without; thcreaﬁer. thc naught to be achiswod subxnh aion made by learned semlor nnl is am, the Draft Rules were publﬁaed in the Gazette and the preamble to the: Dmﬁ no published, reveal that the appmvnl of the Gcvemor was obtainod. But, in the objectiom ﬁled by Respondents 1 and 32, it has chaarly been admitted that thcDraftRuiaaw<:renotapprowdbyth¢Govm+mrand theyre-.majz1edon1yasDrafiRukas. /3%:

counsel s1-1. S.P.Shan1mr argutxl, that, & ' force, then, 1973 Ewes iéfgxzgl .thE:aé about the am¢ndm¢r'1f§f'tp aeurmot but up» heldiniaw.

31. It git" senior coumeai eanditiona cannot be a1te1{¢dV_i::xnicif¢«§ixr§§s;..:_:"B.£éreoser, met an the glam: & gmmimg fm'..A.} %%%%% Egatthehw Wiﬁmutha . V j*, as non-graduatna cannot obtain a law the new Ruin, brought about by way of amexgiizncznta, therefore, are not in conformity with " , iﬁﬁﬁcleu :4, 15 and 21 ofthe Ccsnatitutian.

32. It is also aubmittcd by rm Learned senior cceumcl that,tl1e1'eisnadirect:-acruitmenttnthepoataof Asaiatant Court Oﬁccr, Court Oﬂioe.-.1' and Section Oﬁoeratxdnolawdagz-ee%a:simistaedupez1ﬁ:rthezsai:i 61 feeder posts and hcncc, requiring the to chum the law degree is, mama, M' ' ciiscriminatory.

33. The next argumcnt 3 to 24- have which thereﬁam, in law, in respwtgﬁf #3636 print to the coming am the old Rules of 1973 ncw Rules. Und-at the-ac: and expiazmtian substituted ' As such, they are liable to be ~. and the promcztion given to the: Reliance was placed in support of the above submiasions on ttm deciaitms reported in {zoom 1 sec 505, (199731o sec. 419, AIR 3.991 so 295, (19a3)3 SOC 234, (2003): me 161 and AIR 1990 Sr: +05. :1.

k ...p 62

35. Learned Setzim' Counsel Sri appearing for the V 2+9/2009, whjia adopting tbﬁ-.Aau}§§1;:#iaséi<3_:'3i% learned counsel Sri counsei Sri S.P.Shar_11oa.r, arﬁtzmmm by contending as f§Iin_§isr.

35. ;m (2), the viggg proviaso to the maid in "touching upon the salaries, ,0; pension, the eondi&m of sséggviées, n§a£a¢1yH,__A«'.promoﬁor{ has got much more the words used in the said ~. exhaustive but are enty z'ndi-native £11 as promotion given in the employees also V n a bearing on sahuy allowaneca, etc. as such, ' Bing quBhﬁm' V tion Ear pcramotion under the : amxdezd Rub wouid require the approval of the Gownsrrncar and, as no such approval has been obtained from the Govecrnor, the Rulea 13%, therefore, cannot afand tha taut of law.

'W. 4/2,.

£3 37'. Apart from the abova, it is senior counsel who is xezmmsm Bar Council, that, lax} dcsgree by me 1:34:-.11't.it§ri:";«*a.:.V'§*ssir(;I:cr<V§ . t'.a on obtaining law §'¢mseV:ana the eﬁgiioiiity crimzrion. in the case of 1:332 peﬁuaigm, it will be well- nigh ﬁg to have a law degree 9123.,-~41: the prescription of a "by the judgment writcra is the said proviso cannot be accordance with the provisions of Same" 2- Counsel Sri Na.z1]unda' Raddy in of thc petitioners in Writ Petitions Nos. 3595:5- VT%?$tEO32[ 2009 submitted that, as far as Gmup 'D' empioyeas are canoe:-nod, as per the 1973 Ru]:-:3. 50% of theposm of5DA waste be filled upbydiract recm.itxam1t and 25% was ear-marlmd for Group 'D' emphyees, who had passed S.S.L.C. mcaminatrinn. But,

-17:"

64

now. under the ammded Ru1m.wh51e K by mm Recru1t.me1'1t' ., in respect of posscaaion of a dzgme by Gréup« . V irzaished.

39. It is timwre a.t'g'ued " V qualiﬁcatzinn for post is 7*?! Standard, the % 'whom are 7&1 {Standard dsagree within the aznandad Rules " __'um~ea' acnnble, irratioml and bemg' éV1 3 1V1§,,¢aqzti1t1.AV' the Rules will have to of Conaﬁmﬁonal provisions am :% the petitinnma to he cnorzsidm-ad for ~. the pact of Second Divhion Assistant the petitioners have been made 12::

AA : in the very same post em Graup 'I3' cmpbyeea ewerancl this in counter productive in respect ofthe cﬁciezncy efserviaoe. It is aiso argued by lcarncd senior caumel Sri Nazljunda Raddy that the pmucriptinn of a degree qualiﬁcation is vioiative of Article 14 and hence the same 73 Liable to be struckdnwn. Jr 65

40. The learned senior mums} aha reapect of the patitioners who who are no be promoted tn that, the rcquirwt of " V Saﬁmr Assistants is,a:ls¢3 tag, iisspecxiof name of the feeder poa§.. pre.-scribed. '*"'="'°"'-'= %obi$=*%%~*?*%E1?=t~%%A[J¢¢L&Fe has no xmxus is aha The aﬁaresaicl to be supported by placing reported in (200614 sec 517 (199426 ' submm ion put forward by lcarneé ' A Sri Hanjunda Raddy is that, Respnmlants 3 ti:e.l§i~c1o not have neoaaaary qualiﬁcation. Yet they are . and even: as per the amended Rulm of $5139, their promotion cannot be sustained and if. 1973 Rubs are ccmsidered, the said respandents are juninzru no acme: of the peiritiasnaera. Thus, eithcr way, the 66 promotions to Respondents 3 to 9 cannot be sai4€1,'T't§Tk2c in acccrdanoe with law.

42. Learned sum' r counsel Sri " 9 Rcspundcnta 1 and 2. at theiziijauﬁsét; pewer of the Chief respect of tm wcl1 ;<:.s of sex-vx:e' oftiw staﬁniitbg d that Article 229(2) of cm it clear power ts) frame the It is only where the '_ §f£y 'of have got ﬁnancial implications, 2 , af approval uf the Gmernor

- '%t:s:2A%§:¢£ otlurrwise. Therefore, it is arguccl that all Emdlﬂentll brought to 1973 Rules are wiﬂ1m' ~ V-tijxe 13o.wt:ra <>f the Chief Justice and the Chief Justice.- get power In mm: the mmhod of me:-umme' nt and TV to prwcribe qualiﬁcations. In this contest. :11: rclevaxzt ru.lesreferredtoar:aRulas?,8aI1d 11. Jr 67

43. The next submission put forward is that. the High Court wanwd tn repeal tw Draft Rules were scnt to the Governor, b were returrad by the Rules have not seem the of "t1';"é*».day 19'?3 Rules holds the Justina has power the 19'?'$ Rules, the Rules that are I the p1-mas' 0 cannot: be vi}9'}£'ii\r§'éf.ih;¢_'C§3ﬁstimtion.

-!4. '~._A'a'_ rage' of approval being in respect uf prnznotions is V ti'2;e__§1,1I)miaaion made by learned senior » Basavaprrablrm Patil is that, no such ed in rmpect of changa of semen' " A. , 513-hzaazaa" ion made by the lcamed senior counsel for 1 and 2 is that, jprasczription of T' eaucat-ma; qualiﬁcation is permissible: in crdar to exam: eﬁciexzcy of service, and the High Court the Court of Recard, it in all ma mom nwmaary tn exmurethateﬁxziezxcyismainmirxedataliievelsmld itia ﬁr 68 with thh objective that the requiramcnt of degree: in respect uf some of the categories uf the Iaw degree in respect cxf Senior Judgment prescribed.

45. Reﬁerring to the ab3'ectinnte},A:ﬁle;a'..;fc11é I caunael argucad that, in Vic-'W-9f L. ob3ec1:n' ' us, there is to ba achieve' cl and thc q1'1AAah"'ﬁcatinm E_ ..

46. ooumei for R-16 in ':9, on his part, argued relying on % i . agcaatap in (2oo3)2 sec 632 and 2003 AIR the prwaucriptinn of csriterion for appointment eta, fall exclusively in the AA oftheemployer and power oftimjudiciaimvéew H bc examined only if it 'ms shown that the ruins framzaxi are contrary tn the constitutional prosﬂninm. 47'. In the km: of the aformaid contentions put farwardazadtlmedecisianareﬁenndmhy thekmrzwd , $ ti s¢ni<>r counsel and the learned counsel the parties' , the f:slbw1:ng' poirxtsstrinaeé '

1. .. _ 'ar'L*iti*a.r5r, 69 make Rules %229{:z)k%'k4-- 51"'% Van Ccnsﬁmﬁon ix; reapeqtﬁf service:

of the High ¢anVj§se,uaod no validata unconstitutional ma " _ promotinuai gr . a;;9n3mg»m the same VI; between prmcribing and the object °.af.,Iug' hm-_ '2 .~ ' r1 ﬁxed by the prov1so' to the of 2009 is nmniﬁestly erramaoun, uxxxwmaonable, irrational and 1 tory and thus vioiativae of .Art1:cIes' 14 is of the Conatﬂtutican, when the right to .. E;-omidercd for promnrtic-.n is held to be a Whether the requirenaznm menticncd in the caxpianation to the proviso an arbitrary, uatzmsasonabie. impracticrabks and lacks rauenal mxus B.1');€1 hence viblative ofhrticlae 148516 ofthc:

Constituﬁon?

at 70

5. In reapezct of tho vacancies in the:

posm which arose prior to the "

2009, which Rule is app1ir; alJ§Eé'4'r3fii'I7'3-t:1E#.:§§ gs;%s:-.:»3 orameI1<:1edRu}mof2GG9?'*

5. Whether the 1731393' retzuspective ;&'a:; qf taking away the "Rules and thus the arhitrary, me am £4" and 16 of the

7. given pursuant tn the 3 " _ ma. conacmancc with the well _ _ est£cbi_ish¢é% of service jurispmdeme? . _ gf followed in bringug about the _ Rule-a af 2009 is in accordance with the ﬁe}; gazablmhed principles and procedurvsa 'appfiicabk in rmpect ef bringing amcrnzlments tn * pmmpm rules?

%-w tHo.I:

}48.Ast1'mRuIeuwhichareunxiercha1Iengevre1e framod by the Chief Justice by virtue of the power conferred Lltidﬁl' Article 229(2) of the Constitution, it is nczoeaaazy to aramim the: said Article and the law laid _r...v' 4 71 down by the Apwr Court in that regard. Afticia. the Constitution of India reads az~»un;iAer; H " \' * eff-fz'gh Cawts:

(1) Appé>*ix1ﬁt1nE.r'1§s 'A sarvanm at' a «made by the: ChiefJuatjw--§>ffthe anon other Judgg-,' iof; he: may .... of the State in such mass as jibe rule rm persan not align-:13 r in the court $115111 he 5 » Lappdxntgati' to ény; oﬁoe commcted with the ;_ oo'aujt oomultation with the: State Cemmiuion.

Subject to thc provisions of any made by the Legislature ofthac State, the z "s§:rnditiona sf service of oﬁ'1eea-s and servants ofaﬂighoourtahallbcsuchaamaybe prescribed by mien made by the Chief Jmstice::ftIaeccur£c:rbyavan:xeo£l:na1'Judge or oﬁoer of the court authorised by the Chief Jzmticetomaineruieafhrtkmpurpose:

x

--

__,..

'32 Provided am the rukzs made H this clause ahail, ao ﬁx: as they rcléiftn salaries, allnwanxaes, or mm the appromlal of

49. Sub-clause :2)' of cxém that the Chief Justice ivu"" by Rules the cot1di1:iona.;>f ifzzf :31' um I-I:gh' '__... any law made by """ " ling with the aformaic! .V same with Article' 309 and fgxfticlsa Juntioc M.Rama Join (as has 'Services under the State' -198?' A "_E:ii§£:s:§ 1.,:.'at::.j§)s;ge-334, has observed thus:

"' a comparison of Article: 309 with Articles "@445 and 2:29, we: find that the two matters via, {i} t and (ii) conditixarxs of sewiztewhicharadeaitwithjointly i:x1Az't'nr:1e 309 are separately dealt with under clause!» (1) and :2) respectively of Articles 146 and

229. The power of Parliament and Status:

lcgislature Tm c.:onﬁn¢d to ragummg conditicns ﬂat' am-xzizze and on matters relating to DJ M"

,/ =4', -.-

73 racmitmmt power is exciusivcly the Chief Justice.'

50. Therefore, the pew» or n*;e%%'star.¢%A%[£¢ legxkhtinn in regard to of * L' High Court stag' been "on Justice and thus the 229(2) are to be held as subor:§i:Late:1eag§,§\£9;1i6n,"'»__' %V

51. As;-; the approval of the submzk " 'ion . sum' r counscl Shri JayakL1mar even in respect of promotions, "(if is 1'}.¢O¢'-O$8.1'}'. On the: other ' senior mumel Sizri Baaava Prabhn Patil '-- that the apprmml of the Governor only in xmpect of those matters which are % " * : mentinnod an the prtwiso to Arms 229(2) eventheﬁp-ax Court, in the were ofM T Vs. The Accountant General, Asssam as Nagaland, reported inAIF:' 1971 SC 1350, has hefd that Ciause {1} mad with Claum (Q1 of Amish 229 oonfm-a esgchzsixm power not only in the matter at' appointzccuenta but aka /&':I'',--''' ...

74 with regard to prescribing the conditions of oﬁcers and servants of a High Court by Chief Juatioe: cf the Court. ﬁgs is .3t1?.:;§«:§i:_:§ 'any! ~ "

Iegisfatinn by the State Legnllatirgre hug 'saﬁzy in' raw; conditiaena of service. In' am: may gr even the Qialatum cannot pcswars ormferrcd an the fl). The approval of matter of Rages, is as reiatt: no All anther rulm in af do not require his V the approval of the GA rerun {if prcmntions, therefhm, is not _ "&§v'iaag&i.«'by to Article 229 nor data the the Apex Court can be construed as ' A permission cf the Govcrrmr man in mspcct of relation to promstinn. H Whcther the said power can be exercised by {lass Chief Justice disregarding the constitutional proviaitms came up far consiciaration befom the Apex Court in the case of H_C.Putmswamy & «others Vs, Honfffe Chief HF 75 Justfae oficamazzzxa [AIR 1991 33.2951 and :2'1e%i;éx;5¢::-;% Court has observed thus at paragx-aph--}.1:

"The Judiciary is th.e~" '4 of cxmstitutional principles §ar_I:1ic_Vh giﬁré if-L * AA to me. maintenance; ¢f4ru1e"oAf'iaw. which: far the pmtecti§11»¢f ii S which are izxtggral ~ of = Q81' Maia} giiud politiacai the most visibie actors in ' justice. 'aw mast pubmy of ju§:t;.ic¢ i:§:_ "31:5tz{¢£,:a¢g¢id:x:g§disputed cases. 1:

1 mart than that. Any ~t::f' the administration cf jiistiée must alas take acoount V of the Atqﬁalityi of the Judges behaviour and ,A _."..;M&.&am mm "my my appear _ cznly minor aspects of the V' " 3* 'éxanian cf j11ntioe:, but collectively they .. not trivial. They constitute, in uur " ﬁispitaion, & subatantiai part of the mosaic wﬁch reprwents the ardinary mania perception af what the Courts are and haw the judges gr: about their weric. The Chief Justice is thtt prime fares in the High Court.

Articie 229 of the Constitntinn provides that appointmrant of oﬁ:em and servants: nf the fry-

/p.

.75 High Ceurt shall be made by the Justice or such other Judge at omocr cf "

Court as may be d:recnad' by Justice. The abject of secure the indepazzdmzcefpf which canrzot he n V' unless the authoritjf-_V ti2..V_ap}:$diz1t stat?' with complete ovéir in mm in the cm»; au%sn1f>e.% mm as imperativg " " ' absolute the High t 0111 W . ﬁe must o'g=;;__a1 ' Wcrrki of ggw, not Q the Q: mag' gmaghm. He has dpty that in carrying out the functiom, he is actuated by H and vaiuaw as those of the _c_.n;l_1'g' Weneedhardlyaayﬂmtﬂmaewln are expected to omwe the conduct of others must rzeoeaaarily maintain a Ivighcr standard of ethical and intellectual rectitudc. The 'A J/'."

77

public expoctationa do not seem to be

53. A Dam' ' ion Bcmh of k Chamegaruuia Vs. High Cfourtizyf Kat 4633), relying an ths: decvépiori * has held that, mm 2: chgfxezk _ with mgard tr; the not in acxnordance with the records should have been % h Chandra Vs Regixmal (AIR 1993 s.c:. 9353, held that, every wide power, the »A has far-reemhixag rapercusaion. has %' » magma on it. :1: should he axeztised to purpose sf the Act, In xagzaxation mama 'A s benﬂt ami oommzm good, the I-espomihﬂity graver. It dsmandn purpaseful approach. The : migraine of discretion should be ahjeciive. Test of reasonableness £3 morc strict ﬁlm gublic fungm' :3 ea-ha f 'P8 It;aa'naanddeciaio w'htoucht.heoo___o m iusticc. Tn__at which 3 xtvgt fair _ mzmganable. Ami wgt Q" g g 5;; g;mtra_g{ gggﬁ Q is ;@a :_-Itfelees.' A' bonaﬁde and in good faith' gain or bemﬁt to the s2 ipu1d be

55. In the ﬁat Rcg?;s~F?L*21'§A: ' a1 and another (AIR 1993 s.%c.w2Vd;§3,%% m§k?V§p-g'cam while dealing with Articic .91; has observed that the 'A 'iai{'£:3__s1_.1£pI's' ﬁg; angl not heat and the rclevant «. which is as unxier:

" _ pointed out above. under the "constitutional acheazue, Chief Justice is the supreme authority and tha ether Judgﬁ, so far as oﬁoers and servants ofthv: High Court are conzammed. have no role to piay an the adn:1iz1ia1:-ative sicie. some judges, undoubtedly, will became Chief Justice in '29 their own turn one day, but it is under constitutional dincipiine that in tranquility. Judges have been 'I'he}' have "km:-mite" who have no ﬂew 5;:

having shed a: ﬂnnugh M' mission 73 to supply not izmit. is nrzoaasary 89 that lama: d§eéi:~e.to..i-1m the High Court. é§:*Jnﬂ§1st_:*siﬂe_:2 not sprout before time.

56. It is in law that while authority to {ram as well as cxmdititnns of Justice is, however, subject tax the in Article 229(2) itself and to be wmrcisexi keeping in View the ' as expressed by the Apex Court in the " A came as Wei} as by that Division Bench of in Chazmegowdeﬁs case. In other wards, the AA canmt be us-ad to va}.1da' tc unoonatitutional ' ' tinn in praznoﬁon chances of persom heionging no the 3£iI1'}£.5 aateagory. ;' y u! Point No.3 2

57. The next point to he considered is the rational nexus betwe¢;x..... °' quahﬁca' ﬂan] Law Degree, as af SD53, FDAa, Senior Judgment Before I proceed to it. is necessary at thiﬁ to stood in the High to be met _tl%eVVVV§a§mendcad Rubs of 2009. and amendments tn

2.; gubgﬁmpea £5 of the eariitzr mathod. gr ._::. ef the peﬁtionczrs harm' , with Hot-1ﬁr.:a' tion 1'vIo.HCE 221/2009 dated 'A ﬁubﬁahcd in the Gazette, are as under:

.. HIGH COURT 0:? KARNATAKA SERVICE (connmons op semen AND RECRUITMENT') zvAm:2IDMEN'I1 RULES, 2009. : Method of Recruitxnent to the posts of First Division assistants fmm Sec.-oﬁ Division Assistants and Typiats:

A 'E 291/ Existingmeﬂzod H __ % $1.No. Cadre Name of Recnzitneznt auhastiizrzgted in ti2e";a1'aLce'v. of "cf

1. Tc: tha Carin: By Emmi tile of First from the camireg. [cadres SEA;

Havana' ' ' ﬂ SD53 '9.n¢':._ 'Iypu' ta': _ 5x:,Vthe":&'ir1oV'ef Assistants Typist! in the 15:4 f6~¥3DAs @111!" 4 L' snag 4 Typdsbsl pp ,.puauihl:;~--- _ *i't'sa5LT'%fﬁ:."3*'=*~'--«'5:-.'1,+'« 5:1"- }r3,"veu.*Ii¢a' to the oﬁr._2i5Jn of the <§t1;z::ur.. rmﬁrc: wha became .' gmam of that cnéfc to this '-data an W'hi1Z'h the farmer oﬂicial became a member hisfher cadre.

ratio "of 'w #5:»? (6- *11sL--«.a-'6.» above "

nlugl}. not he jgarmnbtina;

"s:a£§re" of A ~ Afusiat-.

of 'iimistiaﬁ ._ gxnsdfizig; Prcvided that, s.21"%ia1 of one of the above: ntadrcm shall ﬁat has gimm pxumaizimz ta' ~.£hc cadre of First Assistants} Clntku, enriicr to promcrtinn sf the nﬁcials sf the other cadre who had became '..'.''"....'.,''1'. 'ate ﬁ"u..u.r."""1':i."

became: a. mcmbur of hinfhcr aadm.

Pravidmi they nhaﬂ possess a Degrcc fmxn any Univ "

eatahﬁahed by I»&W in India and Certiﬁcate Course in Computer Apgxlicatim.

Excpianaiziom: 1. The present member: who are warldng .1: First; Biviniaaz Assistants and who «in not panic" that zwquirnd qualiﬁcation, shall qualify themselves without aﬂ'ectin.g the regular wurk, with prior persnkueion cf Hank}:

the Ch.iarfJusﬁca, wirhizi a period of ﬁe years, fairing which they nhnil am: he cntiticd fez ﬁuthm pmmatinn.

35 V ----a)_5phcaﬁn::g;.: , it-35111:: work, with 33110:- ' Viicrt; be e.-xxeitled ﬁn- Qwgﬁﬁcntiatmé further prmnotian. Tim permission is not " _ automatic, but subject "L. "-.v,_M:sst Iaave to the imsereut of ﬁe " SSLC Enntimtinn. Such '.fca;iL_p'.z1cttd§Iythu tnlncawaytixcxightl of the uczmior nmplnyccu both. am the p1'eacriBed;--' "--wg: rt3v"rzIAed Basis of a Test that they..«a3;a1I._p'a§3esg condmsted far the Bcgrnc purpnae, dim rccngnisagi .9: ' and agrarian: 4' 1, rccocrda, an; 'pxcamt preacrihccl: or " are ﬁaia' (he) 83 tin' .;1o't_ gmééeaa the"

mcnﬁhneht " by r1?equ1'r'e¢1" qgzalﬁcatzion, aelgctinn_____ " shun" vthemaeiven " 'fen-'*.w-itixout "a.ﬁ'e¢t:iz1g the ha1u!ingV___i* of Horufblc canipgfiiivc ' teat C-hicf Justice, within ' zyfénxiod nf ﬁve yeazs,

- ' ' which they $11311 Sccondnry and does not confer the vEduca1:inn Bnarti umiuc larixrﬂcgcu an the of equivalmzt junior en»:.p}.oyees. The Examimﬁnn quaﬁcation nixfsaizzeci without fallowing the Note: Pzeferencc above norm: wtmkl not wﬂ Ere given to be taken into then: who an-. cunxidemtion, til} they grauiustnu. Must come within thn zone of have paused: cannidcraﬁon. $3. I. '11:: senior Abte: 1) For seaming gratis minimum qualiﬁcafurn axaminaﬁon in prescribed fa:-this cadre Enainh withfn sﬁptuated time. Shnrthnnd in the permission may be ﬁrnteluu; $1' Hberaﬁy granteti. The Proﬁciency 2) The peﬁoci af time Grade pmacribcd for ,Exam*mnt:ima %m quaiﬁxrnﬁnn weiﬁht " . ' at;-3 whee} F 94 Method of recnzitxmerlt to the: posts <3!" Second Assistants from Group 'Dwﬁicials, L' 5 "

I Exiatingmethod .:=¥g;:V"*jm.

81.No. Cadre of Rct:nu'hm:n't' .qu.b.~_n:in;tc&* _ 'I5: *'*'~'!=*}._=0d... 1""

.1" _ t

1. To the cadre {a)5G'Abyd1'ﬁ:¢t af Secnmi xmruﬁmcgt by 1*t:crnitx:h'.£::i.1': I Baum' ' ' n sczicctioal for ' Asaisfanm calling " far apvplicaiibn and applinating. 3 th:

V 'i£'L. ' . " .3pp}ica.n'!:ﬁ. 'I31:

1m=~Bna--nu.3. . V VA qualiﬁnatinn giirect reemitutent qualiﬁpatinn' fa: a degree in 1:" " Scixmsefmtslcommeme [Eiusimaa Manapment . he 'cg d.eg'_ee.¢f a' "of a mcamised zgtmgagsajnczti » Ullivcatxity with af55% in T11: agrcgtz ﬂax carxtiidatx: bclbnﬁing in for Gencral catngatry and B. L minimum of 45% mark:

" . in in the aggregate to ' %»€3e'r:era1 Category Ssﬁeclule Caste mzé 2' «mi minimum cf S¢heduie'I'r1"heo. A '4S%mau-ksinthe agyegnm ta (la) 30% promxxtsinn an """ " Schulnk: Cumin: the basin of ueniMity- ami Schedule cum--mc.zit from the Tﬁhca. cadre uf Group I} aﬁiciain working in thc {b} 25% High Caurt atinn an the Entahﬁxhmcnt and who iii! of In.-niorit.3'~ have passed tiegraee cunmneztil: from examination: of the cadre of recognised Umiremziy Group D oﬂialn andwhohavepnttinnot worlcing in the less than two years of Hkh Court service.

Eatnblinhmcnt and whet hm: Explanatimzz 3.. "I'h.v.-. paused degree: pcrcacmt mcmhem who examination txf are warking an Scctmd recognised Divininn ﬁsainmntx and Ugiveﬂﬂf and who do not passes: the ,, ?

95 '~ » a1.1a':;_n.'I$}e D aﬁciala who have put in not less than one year nfsrxzvicc.

(#3) 25% by prumutinn thn.

basin of cum-mcni:

the cadre faf we:-ki.-ng. u in the' Esuhlkhmeat ' whii *1.a;a»ué"

' ' &_I;t1Vi'w;:.Ia:it- _ ma, ha:-ave" in' . 372311;: cfuqnice'.

:d:Tifalnyeanmcy£ «lag ﬁned ti}; gnfohibﬁom want cf cndxcz cf poncsaizxg dcgtcc quuﬁﬁcaﬁnn, the same shall he ﬁled up by zrrmnotina suitable canslzinute fmm ﬂu cadre mi"

Gmnp D oﬁcinh paucming SSLC 01' aquhaknt qlzaiﬁcntiau.

(e) If any vacancy requimri 81143 jth.eﬁ1"$j%'1?k'9 without ﬁsh:

re:gu]ar'#am'rIi£,'A':=.z.iﬁ: V' Hou'bIc--, V

9... pa-128333 --r1f'fn':

'£a;Hn§»._which r}:.s,,4.'3,v..a1i.iaa;J1 M ':52: _' is met automsﬁ». !:~5v.1: subject to the §ntei'¢st of the Iwltitution. Such pgzﬁ-inaiau shall nut war tbs light of uankar cmpinyec.-.u cine: not ccrnfnr the ' "undue privileges on the ' junior employees. The qualiﬁcaiio-:n obtained without ﬁoﬂnwing the above um-ma wmzixi not be when into cunxidcrniitm, till they came within the 20116: of cansidcratiszn.

Note: 1) Fur securing minimum qunliﬁzmtian preacrﬂaed for this cadre wn:hm' ' stigma' latex! time. the penniuion may he Bibs.-rally granted.

2) The perfect of time prescribed ﬁn" ucctuiaag nsinimuna qzxaliﬁcaﬁzn (La. five years) starts fzmn the chm: of meant for Group 3] If no eﬁgihie D aﬁcialn cannot candidate is available heﬁﬁcdupbyﬁar pmomntinn, such prmnaﬂnn for vacant post may be ﬂied wmt of nzitahle up by threat candiciat: the recxuimzcnt.

531;: shall he 99 Enzethnd of recmiunent to 'tbs: past af Section oﬁccr £P1'otocaI}.

53. In £114: objeotsnn ata'ecmen1€.Vﬁ1§§§¢i"

Respondents 1 and me prascription of in with a View to imprrowz ar the High Court and it is an the:

mom by the learned 'the: patitioncrs as well as Rporldenns 1 and 2 anti racorda that arc produced for __by the learned senior counaei for the . and 2, there appae:-3 to bc rm specific gum' an to why Degree is insisted in A. of peracns, who art: in Group-D, SBA. FDA, " ﬁt:§1mg1°aphers and Judgment Writers, £01' them 'ho move to the higher poet arm) likewise, no specific reasons arc £ur1:I*x:omingautnwhytheLawDagrmis irmisted upon the Seniors" Judwm: Writers. 100

60. The nature ofjoh or the duties a85igI1ed:?.€3- A' categories cf mpkayeea, which are _ by the learned senior murmel by placing relevant documg:r_1m %%auﬁ¢s<"a£ 'V the Gmup~D employees tha:; ¢£T 'the oiﬁoe neat and to and SUM are organize the of ﬁles and, and F1335, the the job of the: case:

"aéia upon them.

6;. "--';i'ap}ne:-5, Judgment 'Writers and are coneexnccl, they are ' ﬁtﬁfh the work stenography which werk is " X i-imam by the Hon'bl¢ Judges, apart from tappah and files. The éutim of the Court arﬁ Assistant Court C2ﬂ3.<>cra are that of the case files aocoréing to the cause list, to note the stage: of thc case according tn the court p1~omedingsandieaepaiIthe}awbooksthataz~era¢:eived 101 for that: conduct of proccadings. The: Section required to scrutinize the ﬁles submitted . worker as par the promdure pr§a§:r_ibcd._9 'V'1"}i;§ " " V charge of on: or mom awficz; t.¥.:§2sé.g;=2?x1_ti;1§' of , V * the ﬁles suhnﬁtted by the ' In the letters on flfxc _ 52'. F'rom" V' «sf the aforesaid categorigzzu' ﬁrimt' at the ﬁrat glazzce, is of.Vw§$r1éﬁ d-:.~m"§by the aforemcntirmed oﬁcrlais} * not ' 1.

_v the a.rg11menm, it was also 'same times the Sims ml} dz: the work of V the work of Seninr Assistants and in turn, will aha do {ha work of L11<:ewu' " e, the Stenographexm work in x 'p1'a_oc Q): Judgment wntm and Judgment Writers do the af Senna' 1' Judgment Writers. Some Semh r Judgment Writeera are also assgnaed to look aftcr the work of Assistant Registmra. 102

64. Thus, what ?n clear from the nature of ﬁmrk asaﬁgncd to the various categories of am}? is t.b,ﬁi§ "

the wnrk ef same category of oﬁciala is ' by the other cataegary of empbyeéi It thﬂag L. even without possessing new prescribed under V-Ruisgs,'-vyérlﬁ Court has gone oxzr' of coﬂliflg into force, -greaent Rulca are of the Half deczadas the 1;, eate5g <sfi¢$ ' " 'arf ';Vata.ﬂ' have gone on poasesa£¢a_V%'by prescribed under 1973 Rum even have been given to Group-D »A up to the Aasistant Registrar category in 2 above state of aﬁ?a.1m' , can it be aaid that " " a mama between the objective sought to be and prescription of higher quaﬁﬁcatimm 31.3., DegreeorLawDegrae,a.athecaaemaybe.ashasmw beer1danehytheamendmantF.'u}asof2{}C}9. Inthia Pl /jg.

V3 103 oommction, it ia relevant to refar to the Ap¢:r_4G::{uf_'t'aVV decision in the case of Fbod Carporaztian ofzaaéri _ P:-axaash Sharmaand otI:ers(AI1i'V19£?8 _ "

56. mg Apex Court in thy: afs "re.;1ic;_iﬁ¢nét§~v_Ac&.A' ac, going thmugh the job gr of employ:-zm. founé ﬁx: pcffdﬁneciviby the pmom hoiding AG -with the same war}: as to AG II and the aha expected to Ai'~.':w-- and thus thn dutim Teiephrme Gperatom as well III to be similar. Taldng note of were also perﬁanznzing same 'A ':1:1.;tie}«:gsVA«oi*:G:-atduatca, the Apex Court, themfore, held 2 nt incorporating ﬁve years of service' critmia for non Graduates. as the ~ made by the Amandmant, is vinlative of clause. The Apex court also referred to ' varm'usdecinin:nix1thismnnectm'nandru£adt1mtthe amendments to the Regxﬂationa making a diﬁhrenﬁation between Graduates and mwﬁraduaheﬁ in the matter of j,» ,9 104 promotions of the pests of AG--I and AG-II equality clause and are, therefaxe, 5?. It is to be merxtisaned "

ans not graduatasflaw graduatéza», work of tha posts hnld af1&~ to which airaady not give any irzadicatioti ii'? '4 work, or shmmgraphy :1? is eacparience itself In than rqard, $1' in the case of Bmsaxerza Vs. " Commzttee,' rcportcd in AIR be lcolraw into. The Apex Court »A t1§&.facte of tha case: before it, that the perscna 5f aix years as Seniaor and Junior Draftsman, " to be conuidcred £01' pmzzztotion to the past or!' ' 'Héad Draftsman. In the course of tha said decision it was held that it would be umeasombfa to hold that in addition to this aonsideraable experience, one: must aka have the diploma q_'_Lm]5.ﬁ::a::ionT prescribed and therefore % 105 A it was not mnaistcnt and cohcrcnt with the and im abject.

68. The afarementjunad decisi§$1m :.=:g'reg case: on hand inasmuch a.s, férﬁmr 'fﬁie persons holding the posts affsmuﬁ 9.53, and Scrrinr Assistants f<:'z«' i1L-.:'t'Vt; highs:

cadre of pasta and 'pf has nut in any way £11e kiigfwr post, Judgment Writers and dug xia dictation given by the Judge, A the draﬁ or fair copy for the V Judge. In other wards, Stenographers 'A Jtidﬁaen'. t 'Writcrs and scams' 1' Judgmsnt Writam, Degree] Law Degree qualﬁcatzion are , tkxzir dutias all these years and possession afsaiddegreeswou1dmakencdiﬁ'ere1me,ao£aranthe core work to be diaclmrgod by the St¢nog'aphers and Judgment W1-ﬁterts and Senior Judgment Writers is %/ V';

U36 conaartxed. It may be proper for a Reaaarch tn: have a Law Degree becauaa the nature of . said Rmcarch Assistant mqu1rea' _tx5"i,a* «lff _of.: "

the argumenm addressed by court and look ta thy: deiisigna deaasiona in the light at" the ~ men. or hcr, to enable render iudgmmta at tha %$te=wgra:=1=ers, Judit Writers are not doing Assistant and, a Law Degree has no naught to be achieved and In this connection, it may _ on; of to rcrfar to the: nature at" work of Judgment Writers and Senior Judgment have been rcfarrod at paragaph 1.4 in W.P.§§_£as. @155» 135/seem and it is rightly mm: in the paragraph that awmgraphy is a skill or talent ?aequired,iznpmvisedarxciperfectedbya}nyman,aided and assistcd by basic knowledge of grammar and control over mcabtﬂary, ability tn cuzmmxct sentences 107 i.c, syntax, command over Language, uxzmlatacij eduxzational qu.a3.1f' mations. The art, paascsacd by tht: Stemgraphera_,haa_ no 'A V' all}? 5¢1'W'~'ﬁ" jlxrisI1I*udera';ue and: will maka a gcrson a goe?i_'S;mmgra§2i:er Aeju-:£,gmént Writer or Senior V W:7.J."l'.i¢_E»3'z', the educational '?'O. It it has been the the authtar of atar¢'VSt<;nographcra, Judgment W" _ wrimm Paasessing any 3.91.41: ;":»1§t they are: turning out taking dictation ﬂawlessly and __thn xnatxerial into draft or fair eopy, to ~. such, the averments made in paragraph ilﬁ ofﬁformentioned Writ Pctiticns carry substance AA they have not been mntroverted by 2 r2a§po:x:1enm 1 and 2 in their -zrbjectiom. Therefore, r'aqEun~.-gxzxsent of Degree qualiﬁcation Easing obtained by Group 'E', SBA, FDA, Senior Asaistant, Stenographers and Judpent Writers and Dgee of Law being insisted /3"./r 1123 on the Senior Juclﬁt Writers has no bearing whatauever in rmpects of the work to be turmd the reapeotiw. cawgories <>f employees.

71. The: Apex Court, in the cage Uf-T,R V9. Twnilwadtx Water Supp!y in (1994):: sec: 232, hask'ia.¢xa%%%r1:a£%wru1ekk¢V1§sa;iﬁs:a2a¢n based on higher eauqa.:sana;%qL5;fa1i5;cgu<or; .pen~;ajasib1¢ but total rmtriotixm go as to block the chances sf held that hiator:ca' 1 eauaatsbn_V%and%'s¢éia1 have be be kept in rnmd' he in consonanxze with Article: 14, » 2.5 a;A:vxi.§£!.:bf__L§1c Constitution oflndia. mm Apex Court , of the aﬁuresaid decision ml dawn the legal propositions with regard to thc x m;;uc3:;t§;na1 quahr xtation being a basis of cIassif"u':aticr2 ' to promotion in pubic sarvice: '{1} Higher aducational qualiﬁcation is a permissible basis of ciasmﬁnzation, I09 aeoeptabiliq-,r of which win dcpezzd an facts andcircsumstamm ofcach caac; "

(2) Higher educational ' the basis mt only for ' aha far rentrx:t1ng' ' the {3} Restriction placer}:

the extent of the chanccs of prqrxaotiot;---« Ta. tiagide this, extent of rastrLcé:s_n%L_a1:g1; 'i2ami"a1ac to he lacked into --"'whs3th.ei' it is .iRea§s-min-_f<>i'_:_»._;1f§ia§Vj' are being

72. rewards placed for my are assigned as tn why the Gmup 'D', SBA, FDA, A Writcra and LL.B. Degree Y Seninr Judgment 'Wribars. Acctordingly, consideration is answered he-lding that of higher qualiﬁcations under the amended explanation has no nexus with the abject to be achieved.

13.9 Pbint 130.3:

'23. The next point to be answered in _ crit¢nc' n ﬁxed by the provbo tog; .<V>i'~L. " 'V 53009 is mnniibstly aerrornaous, discriminatory and thus vi-$j_t.e:?.ijre ¢:%mm.=.%4 mi? A

74. It. is the cont»-mtiggn appearing for the as Well as lcarnadjwjzérhjei the right to be mmnadeéga aﬁecned by the jrherefore, the question he as to whether the right to be is fundamental right. and is asacmd.

V V' dispute that in Case of all the Gmup 'D' sum, FDAs, Senior Assistants, Judgzznnt Writers and Seminar Judgment * , no lug' her or additional quahﬁca' tion is insisted ;un:ier19'73 Rulesﬁarproznotionto thenezscthigher post. Now, by virtue of the provisican and the:

explanation substituted to 1973 Riﬂes by way of I11 amcndmcznts in 2009, the pctiticancm [an the he) should possess dagrael Law degree 1 them: who do not posse;-as aama:;~cannc'{t; V' 501* pmxnotion. The very fact also challenged the crdci'£'§ 'k:1.£.' prérnﬁﬁan of * L' rmpondentn '3 indigzativa 1's53t_AA'3§3;I.5id.ered for promotion.

?6. Prabhzz Patil "ﬁned DD "vestfxl right of promntion cannot be.

gig promotion. It is argued by the fer R-1 and R-2 that mare of does not give a vested right Ami, _V »' the amendod Rules provide for degree law :1? in ramp-act cf Judgment same' 1- Judgment Writers, the petitiomara 'A campiain that, by virtue of the changes mw ' 'brizught abaut, the changers of the p¢tition¢rs' promotion are rendered T' aaibke. I 112

177. The laarned senior comm-.-.1 for Rd and R-3:

argued that, as there can be In vated of the pramotion. mere cI'1a:'1G¢._to therefore, cazuznt be magniﬁed right. Under the said A'v«:§Lmer.:.§ed Rules cannot be tn of 14 or Arﬁcle 16 of _ When tha " fof education and, as such.

the to tha contrary any force in it.

78. 14¢-dfaw for the afcresaid submissions, __uEausa1;§ Patzil placed reliance on the » in AIR 1971 so 1350,5119 1997 so u - m 2:312, AIR 1974 sc: 1, AER 2995 SC 2609 sc 2497. (200134 sec 433 and AIR 1999 V' " 2912. Hence, it is argued by the learned senior Sh:-i Banava Prabhu Patil that the question at' hniding the pmvieo and explanaﬁon tn the amixied Ruins 2009 as uncomﬁtutﬂonal ear violative of Articica 14 and 16 of the Cgzmtitutjnn deans mt 1' 113 '?9. as regards the griavalacxe pf the rcspect sf whom the learned acnﬁoxﬁ.

Plaxljunda Raddy made promoted aﬁcr the auhzniaaion made is that tigeisaad coiitéiitii-n met in the objectéfmg in the babcha Emm the rulings senier mumci drew ms decisions, which (199332 sec 340, (19§7)3 232,913 1990 so 357, am sc 1255 and Am 2006 so In the said contentions put forward, »' on the point, thcreforc, wﬂl have to be 1" ._ V V Coxmtitutisn Baruch of the Supreme Court in the . " cf Mohammad Shujat Ah' Vs. Union af India, repartad mm 1974 SC 1531, has heid thus:

"Article 16 is only an instance of incident of the: guarantee of equality cnahrizlcd in Article }' 114 H: it gives eﬁect to thc doctrine: of equaiitjr in the aphcrc of public amploymc-nt.§V._ cznncept of aqual opportunity In _ article 16 pexrwtaes ' an individual's appnmunent 3 tarmmation to thc cf 'gxfamity pcnsum and gives expr§§s1o':1_.to -id'-aaliof aquahtyyof one of the great socio-eooﬁbnﬁc ('mt in the Preambiﬁ ¢-I" A Apart {mam-; B.<:'nch also hald thus:

"Ta " tion based on '£:;;_'nii.", ati::x::;§1{:@rta:_"'J'.rn1i-3__ "ms nnt obligated by the _ mum. a£Vthc£'*;i1iti}es afthae higher post, is m V stiﬂe tI]"I§"313"("._'-_l'__ﬂ.§. thrust of the equality clause."

V , Caurt, , on the facts of the " . to hold that the mic of promotion which, that non--g1-aduate Supervisors are aha " 'Tﬁz._to"'b¢ promoted as Assistant Engineers, maervm a quota of vaca.z& £01' pmmotian for graduate ' Supervimra as again: x:aon~gradt1at:e Supervisors, }/ ~) 115 would clearly be.-. calculated to cimtroy the oppomuﬁty.

82. In the case of D.B.Balli0}7P<I. reported in am 419579 30 T_§:z.<3.f mxiagg with ArticIe16(1), the Apex held '18 .... ./me pmgczmn gar uﬁi-féi-§1t;a_ 14 and 16(1) will be Ranch 2:

md'§kmmt and in prefei It is true autimrity had the i2.t1niﬁ.i"*--. conditions cf service _ "employee concerned to httefs eniployment without hpijée, But, such (Excretion has to be ' in accordance with reason and fair §:;af,;~i__ mt capricimasly. Be:-aft of gaﬁgsmagty am! faxrness' , discretion z into arbitrax-ixwsas which in the very antithest of the rule of law on which our democratic polity h founded. Arbitrary uztvmtdon or enforcement of a servxnc condition tezrmjnatrmg the aezvicc 91' a temporary emphyee may its:-.3! constitute F. 1115 denial of aqua! protection and offend equality clause in 3:19.14 and m m. C 16(1) guarantees "equality of all cmmns irxmathers er appointment, to :'u_1§n:i_£ér State". Moreen.-er, .?;;§"'the undnrlying 8.16 of ﬂiev,Gumera1'€3ﬁu§és S the expressing}, 'apgeéﬁatmemt' ﬁned Art.16(1} will ihcluédc ;_ of er remcvai from aarvicvg. 3'_u%ief§ " "

19. cxprwsion 'n*;£Ltt:1r1*a_ used in '$3 = initial mattzzra 'eff employment, but 'xpﬂ in relation to "aprixar, and subsequent, to " the eréplaymept which are mmldental to the . form part of the henna and _ of such employment, such as, as to salary, incrcmcnta, mare, .. ,.__~g1*a ti1ity, pension, age of aupcranazmatimx, " _p'r:omotion and even termirmtian of empbymmt. It is further wall mtablished thatArtn.1-4, 15(1) and 16(1) farm partofthe 5.31123 constitutional code of guarantees and supplexnent each ottuar. If any authority is needed for the ah-ave arzuntﬁatinn, neﬁerence :.

117' may in made to the observation made. A' Gajendragadkax J., as he then . General Manager, Southern wig; T' T Ra.rgac1mri[AIR 1962SC:36}i:;1;pr:g}"_:." ': as. In thn Gas: of reported in (199917 sec 2o9, fm.= c§xm:1mt§:;n"'23¢§;;h of V' mg: Ape.-.x Court, cmazmg witii 1*${a;é"héid thus: "The word there is m§:m.«§;ga.~ne gm fold, the .. above the stag; §:f: reﬁnmmmnt. Article lﬂi) empisyee otlxez-wise ";,»:»H81h1e-- or who exzrxma Within t'.ﬁc__zom .9f' cr;a1xjs1dcra11on, -«E ﬁxndarmntal ' " ﬁght tc..3§¢"oomidcred" for promotion. Equal for pronxrtitm. If a person eligibility and acne criteria but is": considered for promotion, than t'.I.r1ere " . be 3 ciear infracﬁon ofhis ﬁnmlamenml fight to be 'considered' for promotion, which is his personal right.' " 84-. A Damion Bench of this court, in the calm sf Charms Gorwda Vs. Hg}: Court 0fK(21"nc:tczica, reported I18 in 11,1? 2004 Kamamim 44533. has also held prim' ts. ng' ht to in conaidertxi» .f_:)1' M Ct-nstitutﬁan of India.

35. In the light of':'L't1_g; am by thc Constitution Bench Ag: a Division Bench of right tar be:

" a ﬁmdamental 'izs :':;t:;::-'I. for promation. The ﬁrorldng between 10 to 30 years, the Writ petition avermgznta, are aimiiarly placed film the »A mt been promoted only because they 2 qualiﬁcation or Law Degree, and thus fiﬁa' the petitioners for bcing considered far 'A to the next hcigha past, has bun severely The petitioners cannot be deprived sf their ® right to be cormidered ﬁr pmmnﬁnn by way of proviso and explanation substituted by way of 2009 amendment Rules to 1973 Rules. vi 119 Pug ts Na.-4 &6:

86. The next point to be considered ~ criterirm fimad by the proviso um-eaaonablc, terry, isfatikiraal and' 1 V' ofﬁrticles 14- and 3,6 oftI1e'(3s):i'in:titutj:5r!,.V_

37. The expLennatiVor;1:.V:"caA_r¢:s12cct of The method of category of it ciear that even to riagree or a law {m granted and it is not sautov'ﬁ:s.+;t§::.*V prescribed to obtain 'thus it is clear that grant of % V' é 'pegimissim is naiégﬁmmatia and it is else subject 13:» the Chiefdustioe and, as such, there is no {if every parson acciung' perms' aion, being giv!§n _A'3~permission automatically because, the vary ' . _¢$§;_a1anaﬁon says the permission is net automatic.

88. 'The second aspect is, the Circular at Annexum 'M"

dated 24.8.2610, groduced by the petitionem in W.P.Nc:a. 22155~84/2010, pmvidtn the faﬂnwing u # 120 guidelines formulated with regard to grant c>f an pumua further studies by the caﬁicemf Hg' in COLl.t"E.: 'V . '4 'V "1. The Court who are 205' megzeea/LL.B;LL.M;3£aaier'g by attending acquiﬁng should e;::*" Hozfble the c:h1egf %Jwic¢. foliowing i}_ _A K A' '€319; will not adversely . L %¢;+1'¢c:£'%%j:;:;ge;=xij:w:§r;: am in part1cu]a' 1- the 13oiir:3V'<3f'ws;i;*;1dy will permit than to tixttnenormal omcial hours; that " """ have passed the igieparumanmx mcamixzations prescribed 4% post heid by them.

,. V At one point oftinne not more than 10% 'or the amma;amcsa1a vwrldng in a particuiarcadmshallbepertnzitbed to pursue Degree'aILL.B}'LL.MlMaster's Deenmxhma as atawd at SI.No.1.

9}./~ I21

3. Perrniaaian shall be granted on basins of seraiority at" the oﬁcers/ofﬁci_af1wi"'d£'_'v:...:

their mapectiw: cadres and the beentit1edtcprefe1'eImev" '""' ' "

39. What is clear from prescribed in the circular g: 313% not more than of in a pa:-m':ula' 1' cadre to pursue Degree] LLf_3afi315,M/ mg and of seniority. If véjéonjunction with the puts a maximum of 5 ycara as rightéy submzlttad by ,~.:=rJunael Shri S.P.Shar1kar, many of » V"--'f11Ve.,V:e:1.~2.p§<:V:'j;=za__<',s will not be able to obtain degree ._ ali, as 10% of the exnployam per cadre 'i§é'o;ii4'5I V.r&:q :.1ire me:-rt than 5 yesm ff) obtain deg-cc or " as the case ntmjr be.

90. As far as the smﬁwha are in grzrup C?-'~' tategory or emsn 8D&a and F'IJAs are cnmmmed, as airaady mexztjgneci, many of the employees fwd moved an to the 'X $22 next post by way of promotinn in tha mixzixnum quaiiﬁcatian required far a Gmzgﬁ ' mm :31' appointmcnt is 7'??..Sfa_ 1} ar{i"éiix-:3';Vné$'t K V' SSLC. F&, if an emplojﬁe passed "N1 standard wants pursue a w L' he would require for PUC and another and thus mam than 3 yesaIt'5._WiI1 W the goal in obtaining V' Lhx: expiﬁmation and subject ta 1% Words, the prascxiption of S ' qualiﬁcation sfwuld be azﬁqtéired' arbitrary, ur1z'eason.ab1c and lacks raﬁanal rzmzus.

.. apart, ths pariod sf 5 years starts from the 'A permission is granted. "I'hat means, 3 person ' "min obtain: permission alwuid join the milge on the : my next day and camplene the ccunse in five years. Joining the coilcge an the very ncxt day of ebtajning permission is impoasibln because, admissions are mad: I"

.l' ..

£23 fmm thc dates notiﬁad and within stipu§ated_.'p¢ﬁ}_:$d:

kme may tale: more aﬁempts to Fer time masons also, the pr¢ap:fiptio;'1"€3f'--3,£;»;sz::s.V "

obtain the required degrees 73 without appiication cf Such. v the explanation under <2 z.=. the ecxnatitution. .. _ ' _ A H

92. me Apcx cf TN. Vs. P.Kn'sImq Sec 517, ms taken note of whiha ut1i§:;=-5 the validity af suberdinate Inga' 'V t observatiorxa are noted at 1?', 18 and 19 and they are as the rule is valid in its enm»e~:y* ? ~~_ 15. There is a. pmumpuon in favour ef cormtimtionality ctr validity of a subordinate laglblatian and ﬁn burdezz is upon him who attachittnslmwtkxat itis Itisaiso well recognised that :9. subordinate begklation 124 can be chalkmgcd under: any cf tha fo11owijrg: "f._ 4 grounds: V (61) Lack of legislative mmpemmg thesubordinate 1zg.as1a:sm.ur ' A: é fb} Violation of 7 guaranteed 11zn31ax'tI:-;ee.(:',ormtV:if;;'tia':n 3 gay violmm cf gr Constitution of.India,.--~-- _ .. .. '2 {d} Faihzre 't«:.~...é;:1_:1A:fr;«:o_rr11 smmm under which it is ma»§g'T'og of auuuprity .the'¢x:,ab1';§ng Act. re) ﬂ3*"A3l' v1aV'§t?ts."VVof the ma, .' Z " " « .V ' ' » uizxreasarzable-

x:;a§saV(ﬁ'c:V . the court 1mg' ht well newt intcndcd ts . .. such mks).

. considering the validity of a

-- Legislation, will have to oomider Vtiig-ijj_ object and scheme: of that Act, and aka the area over which " agfsowczr has been dclagatead Imdcr the Act and then decide whether the subordinate l@¥Iation canfcxm to tm parent stamina. Whereamieia dhactljrmwrmiswntwitha mnndamry pcmvisinn of the statute, thazz, of course, the tank aftkm court is simple and 2"' .» 123 easy. But wlmrc the eantcntion is that irmonsistcney or nan-confcrnﬁty of V~ :

in not with reference to any specific M of the enabling Act, but x:aviﬁ1-the ';:';;-ii « scheme of the parent Act, proceed with cauiﬁgn 'beg.-.'n». "

invalidity.


17'. In  
{Bmnbay} [P]     Cuurt

n-arm-e;:= tp gm¢¢% " which a as fofibwgii V V H " Iognﬁasiatinn does rice; _. degree :21' immumty isx' a statute passed by a V' Icgiﬁaturc. Subordinate he quastianed an any of the on which plenary legislation is Z M addx£ian' 1': may atst: be on the ground that it daes not ¢:or;fimntot}zestazuhsunden"whid1itismade. "'It may further be queatzloned on the grouncl that it is ccnttrary ts some other statute. That rs baoause subordmm Iagnslaﬂon must yze£d to plenary Iagtslatzon. It may also be queatéaned on the ground that it is unreasonable, unzxeaaonnble not in the sense 126 of ant being reasonable, but in the that it is manifestly arbiu-axy."

(emphasis

18. In Supreme C-eurt Aasn.v.Union of '.

the validity of n npen to quesfmn if Constitution V or repugnant to of the laws of the :§.:*rV-_" or authority furthnr hcid .. to be declared marzifestbr unjust or % ..§;jr'k§;.1ﬁ'ageaus or ch:-ec' ted to be uni¢ut1';ozfia;_e:i~gnd¥*']or vinlative ar the: general ' 'V qf lngfw of the hand or so vague that _ . be predicbed with certainty as 'In T. :1 '4s;fh5it~.[.it'_;prol1ibited or 39 urxreasonatzhe that be: attributed tea the power ﬁieiegated our oﬂmwiae disclose bad faith. A19. In Shri Sifaram Sugar C01/ad vﬂninn of India a Constitution Bench of this Court reiterated :SCC pp.:251-52,para 47) "4?.Pow-21' dclaagatod by statute is Iimzited by its terms and subordinate to its ohjccts. The I27 dclcgatae must act in good faith, reasonably intra virm the pawn" granted, relevant oonsidaration «of material 5.11; his daciaiorm, whether ;M'% aQ V legnklative or at-Aq@5ia#i1j§1d3tiﬁI; A' must be in harmony «.

and mixer laws crf 'reasonably enabling 1egis};g{inn'..'_VA "Mounﬁxg V. Family mbzmtimg an:

manife§ti3.t__ xgnjslaa or ts:

degree to the " «jg;-5 ti~.?.é_"bbj:i§-zcts of delegation, gay, 4f3az'ha.rnent° never ir1ii5ndé:i~. t<':c "g,'n}a. , éiztt1crrity to make such and ultra p'.-_a-%%%:md Russel of Killowen, C.J in % * 9:*s'.

(A; ,ua A%(f) gnaw that, in the mum case, the grounds at T 94.

Vs. KTK Khmnalcarcm, reports-d in 1989 Supp. (2) SCC _ iii"-u§e;Vv.JoI31maon'. clear from the grounds mentioned at A x '(-b), (#3:) and (1) are squarely am-acted for the rcaaom The Apex Court,i11 the cane efN.AbduI Basheer 128 344, has hsaki that where no consistent po1ic§r:'f"-Ufa; followed in treating the graduatzas and -- two separate claaacs, in the abgacnge of " " in respect of conditions and izmaaenm .51' f :" s¢%.$»-aénf graduates and mn-gz'adL'*h_tc§, " arr} norrgraduahs ratio in is violative of Articles 'mfcorxstitution of

95. are both mm.

g1*a;mat$~ _ é;s:b'1*1a§r¢:]} working 11:1 various Vim' :iia:J1x:ho' ' 11 was made in the past Vvtlriig-2y.'4'»*V:-fci'§:_"_.;,'>:"om::t;e<3. to the higher cadre. Lapart; qualiﬁvzwatinn and law degree is a mapcat of feeder posts and enly Gmup 'D' ,AV.:'v.':'SDAs, Fans, wan: Assistants, < A Judmt Writers anci Senior Judgment AA are now required to possess Degreeflaw Dqree and, in this regard, refemncc can be made tn the Apex Caurt dminhn in the case of State ofMyso:-e Vs. Knsimaﬂrfurtfg, reported inAIR 1973 SC 1146.

3../« .42"

~ I 139

96. The Apex Court, in the afoz-maid case that division into twa classes of " V- wrvioe belonging to same oadrg .f¢;_pu:p6se'* ' ' in promntional oppcvixftuzajitg-'1 14 and 15 of the Canat'i¥;ut§on Va:

ﬁxrthaer held that Pﬂwezr to. can mt be gmoonstitutional diam-iminatia;2_ in (}o1.ren-mxaxant man"

pexbsorm-' mentioned above were appo'uit4=;i"'L:na§t:r recnsitmcnt Rulm. 1973 and by insisting upon possession of A qualiﬁes' titans, which is impossible "ta bcs. eic;'2':1¢1:ed"' by them within the pericsd prescribed in .% exp} nation to mm' and in the Light of z*eat:z'ic!3':3r1 " by fire: circular at Annexure. 'M'. 'I'hemfore, F mtw1tha' tanding the sub:::ums' inn made by Ieamaed senior counsel Shri Basava Pmbhu Patil that, 801115 of the empbgyees are pursuing degree} law degree courses, that 3/ , I 110 imalfwill not give mom to take. the vim? that the' and mcplanatian to the amerxded Rules are . vwea of they being asrmtrgzy, H K V' disc.nrmna' ' wry, irrational and thus if

98. Further, it has to having a basic degmg. oné"c.§;ij:£§'"t.._9btaiii"'1aiE degm which will have the 5; The Apex Scmjay (200911 sec 610, T ma} ' through distance edﬁagtaqn §§§'r{§m:g»§:sity system of Annamelai fa as equivaicnt ta Masts:-'s course. The same is the M 1 Apex Court in Annwnazai University ._ A us. Secretary ta G-am'; Informaéion Depwﬂnent & others, repoma in (200914 .. VT$cc"s§o.

99. If the aﬁaresaid pasitinrz in Jaw in appiied ta the case on hand, Senior Judmnt Writars carmot obtain I..awD%atte1xii:Lgrag'I11arcoumeandtheywi1Ih.ave 131 to £3111 back only on open univeraitias or correspo:idé;i3<;E':,,'4 course and the dag:-ae of Law obtained by ' mat the requirement cf ' ansended Rules in mm" of the Age; prongunccnmnt in Guru Uniijemityﬁ. Eat the aforesaid reason; the are in the amnnaatisze.

man: No. 551.;

ICE}. 0f the eﬁect of the aznmdca ﬁubmiaésion of Icarned scnior Patil that the amensied mks: ~L*:ﬁ':c$i'.*t from the date they have been sutatimtirng them in the parent ' On the contraxy, the oonttmti-on of the H is am the axzaanded rules cannot the exiauxag bemﬁt that has accrued to the " ' The position in haw reveals the following.

101. The Apex Ceurt, in the came of Kﬂﬁangcﬁah Vs. J.Sree'm'1:asa Rem. reporwd in (198313 SCC 284, has held that, where the amendment dispenses with tie 13.7..

original prowriaicn far oomidacring 1.13.03. U.Z).Cs. for promotion and ' promotional chaencw cfthe.c1igi}:sl-3 :,.%m.:a'; K ' aﬁacted and they were supez'céc1ed;'_'_'¥:w}é;V respect of the t1i¢*- .;)r5sta% oc:cur1-ing prior tn will have to be ﬁlled 1:55 unamended

102. In; .s§:gh Rathare Vs. 1 scat: 505, the Apex cccurring print to the prommﬁagﬁan V<:$'f. Rules of 1998 will have to be the old Rules of 1988.

3' case in the case {sf mate of L R.Dayal, repomcx z'n(1997)10 sec: 419, it helci that the @119 which fell vacant prior to V' .amenc1znsen1: cf the Rube would be governed by the original Rubs and not the axrmnded Rulaa.

104. In the mam on hand, it is not in controvtarsy between the parties that most oftha pmmcﬁam effmted '.1 133 were in respect of the vacancica that arose t. Even a perusal of the records ~ the lcarned senior munml for R-.3. IE?' K ' most of $115 vncancm-.5" at-we prm'v:r ax' :j of 2009 beixrg brought izzwfghrgge. g ms. In view of the xasg aéwxg Apex Court, rm of being somidered fc_-9 p1'O'Vi$¢ now Enut, on the oomr'a'rjy--, "me ' would have by; under the original Rules, have that pcrscm who are promotacl mnended Rules of 2009. In ather A ' V:V"*word;§;.A cﬁbct has bear: given to the '~ ' and that too in respect of the vaca:ncnsa' eiféﬁse prior tn the mating into farce of the V. " Rules of20G9.

105. Atthfmjunctureitnzayalaoheuaefialtoz-eferto the commcntary of the ieanxad author N.S.Bindra on Lzlrm Interpretatic:x1 cf Statutes (311 Editzinn) and, at page r'\ 134 ?'?'6, the lcaxned author has obaenreclw rem-oapectixae operation is not to be ﬁver: to V' as to impair an cxiat.i.ng r7gh§.;er ' than as Peﬁﬂrds mattaer of wlggg' h takes away: or gpax.' T' min ' laws 0 AV or af:';ae§f1'g_=;3. uc_iisabi1ig must be be rennaggtrve esanawdu ix:1p1ica't:x.23;[ﬁ:. the learned author at aéfects subatambm right is Vto' unless maﬁa retrcnsp-eactive eiﬁ1z=3z'_ earpfmsly' sir necessary intenclment. ' amended Rulcs have: {alien away not of the petitioners xmzier the existing 1€u1§esjg$fi'973, but also deprive th.-;-zm of me beneﬁts of V' " up, time" bound incremexzts and senior scale of as ad} of them would have bee;-xxx eligibie for pronmtian but for the amendment and the axnemiment by way of proviso and cxpianation is, thcrcforc, arbitrary, ciiscrimixmmry} irratignal and wleiative nf ttw 9V 135 righm guaranteed umiezr Articies 14 and Ccrmﬁtutzican and hence unmnstitutianal. 1303;" t No.7:

:08. Coming to the jugTs::ﬁcati¢m["~:;r gramign A ordem, even an fhcts, it ix beicmghilg to Gmup. d'iAs:iVii,e:t $3oa3wa the degree and some of the petitioners are also % Tu? by mm the ;&'pmisa1 ef the records also aﬁcriai, the reqtziﬁnmnt of degzmwgé' Quad as one tima measure. vIf§{.;§.:;z;:}1 be tn one employee as a » I fail to understand as to why such a H 2 not extended to the petitioners, who, for fééaaom -» mermmical or otherwise, oculd not be 'A enough no haw either df or law dqree ' "Mien they entered scrvicc several dccadaa ago.

209. Apart from that, as most of "thee pmmotiorss are givezxagainstthexmcanxzieswhichamsepriartotlue an/;__ 136 coming into force: of the. amended Ruleua, the who are entities! athexwise to the said ~ have men dcprived of their to' _for=_ ' promotions. Far a1} that-.

to the persons, wimse ord'e;§_1fs.._gf pi-ozﬁﬁtion in of service 1.;pheId in Law as the said. prromotio11I 9_-r!=2:._i:1 fundazzcmntal rights at considered far the prcraﬁao and the eupsgnagtiéizkg of 2009 being held to unraassnnable, irraﬁcnai "of guarantee conferred Arﬁclea 1+ and 15 of ms.-. 11o.. _§1 the light crf the tirgunrzents advamed by the senior coumcl Shri S.P.Shankaa.r, it becomes natszaasary axﬂ inevitable to wganaizm the procedure followed in brmging out: the amended Rules of 2009 into force. The draﬁ Rules at Anne.-.::ure--C, which have been 3,» $4' V n 137 publiahaad in thc. gazctv: dated 12.5.2009 the very first paragraph thus:

"In mrercﬁse cf the mm: 229(1) and (2) m~ m¢;e,.m:m;¢n;%fa '' and all atller in supersession of all 113$' the subject, V .am:;a_1or so far as " aliowarnzea, the method of cf aerviea, the Emma and pensions A __H1'gh Court of Kamamka mm 1 to as 't1m3ervice"."

£11, re, appears ﬁbm the afoz-esa:d' preamble AA the gsractts mtiﬁcextion that the approval cf the r af Karnatnka has been obtmm-rd" . But, the Iearmxl seniaar mumal for Re}. and B-2 dist ccmoeda very that, in the objectizsns fled R-1 and RE, it has "r I38 been stated that that draﬁ mics did not see the the day as they were not approved by the _ Karmxtakn, At the same time, the gazt: " 9 mt-.ntz':ms that the appmvalﬂii of Karnazalm has been obtaigmg.

112. If the draﬁ g;; §:i::g piibiiﬁlixgcltiin thc gazette, are to be coma ﬁrm:

force in view cf the Ciausa Act, the aecz_a:«§ of 1973 Ruse... If qumticon cf bringing Shri S.P.Sha1:1}car is fully that the procadure followed bath ' reg;-:=r:t"«é$f Ruben an anal} as that: amended Rubs

- ;;£ in mmonarxze with the well established :51' "law and the preoepta and practice that are ta " in respect of amending anﬁct.

113. In the light of the aﬁormaid discussion and anawcra to the points rated for 0-onsicleration, all the writ petitions are allowed on the foilawing terms: 139

The proviso as well as cxplanation to the amended Rules of 2309 mquiring higher quashed. as being violative of Articles 16 ~ theCana1:itutior1and u The orders of prornotix>1r1;s:.Aan;'_"y;r W.P.Nou. _ 4ssa.4?é2%;_V;ao1b,. in W.P.Nos. 11797-zxazfifzoiq, H. J as K in w.P.Hm}}"22:5.¥;s2'2'1.5:4[291o, Annexureg- c, :3. 11%-5» F inkMvi.P.Ncg_.fkssceﬁtsiswszz2009 and Arme@ % 1337249/2009 given " whoac promotiom writ petitions stand thc quashinﬁ of the orders of 1 it is aka netsessary in the inter-east of of the High Court that no hardship is " _ &;aused from the point of mew' of emurmg' the smooth adnainiatratiozi of the work of the High Court and hence, the pemcns, whose; promotions are now quashed shall. howevsr, be pernlittcd to continue in their rmpectivu posts as an incharge ~"\ 140 arrangmncnt, til! the pmmotiom arc ma;i"e in accordanrzae with the 1973 Rules, aftm K the cases of the pdtitioncrs am for

iv) As regards the relief "E33: u W.P.Noa. 22155-22134;

restriction fbr Writgﬁ; pk»: " A ofAssiata1:1t of the mine relixzf saught is not it is left V) The aeqané Qiisrected tn redo the to all the: posts in of 1973, and necessary '*a.tcpa vs';-dg shaﬂ be takcn mm' cight dab: of receipt of a cspy of this Sd/'I JUDGE Qihxavrz csg:c1«=/-

141 OR_D_ER OH BEING SQKER TD VQ :

13.1.2011 pctitisonars in W.P'.N<:zs. 22255-2;_a1a+[ Q1010 T the memo ﬁled for .

learned acmk;-r counacl for R1 mjdﬁai ._ <

2. CIaz'i:5x:atinns in respect of

i) sen" m' r Judgmant Writers to h§6ki_V%Aonl§Vf .f._'34 ;.*g:"s\t§'..'L'of Assistant Rcgistrars d' hers 'me rafib'=§?.:V1__;_;,. A 4')' provkiad to direct recrntitmcnt.

" ccxmpetitive test at all atages of only to stenographic cadre imtead cf promotirma on seniority and service records.

3. During the course cf the subminsimrn made, learned senior oounaei Shri S.P.Shank:ar submitted that in rmpect of promotion to the post 131' Assistant n J-/' . I 242 Regstrars, the ratio of 2: 1:1, which was 1973 Rules has to be niaiiitaixied Zaiidj. esfeii' amended Rules. same ratio is rnaiiittdﬁed. TVherefoIi:. 'i:

see no need for any clariiicationiin 1'eg%1ifd"'to3 reivijo is concerned.

4. As regards Vconchict -- Veoi'z11ieiLiti3}e'.v tests at all stages of p;'od1ot§oi1-,'_ir1 feepect of ietelioigféiphers cadre is concezfnedii iI~ deviétjori .f:¥¢:in 1973 Rules in the prese11'tF2O-()9 .-As such. no clarification is required exien i11.t_his " 5' . fa.i"~.a_s 40'3riv':'m2iat.io provided for direct 1'CCT'i1it1I1CI1t 1 judgment writers and senior judgment wa:ij;vers_.-ind' amended Rules of '£009 is conoemed. since" the direct recruits are not made parties and f:.,;1fdf;er, as this court has directed the second l§'€SI30I1€i€I1t ii» ﬂfineezad to redo the entire pmcess of promotions to all the posts in accordance with old Rules of 1973. in my view, no further clariﬁcation is necessaajv Q; 1'esp€:Ct of the same. ﬁf K. I I33

5. In View of 1:331: aforcsaici ¢ba¢rvatirms, taken eariiar, therefore, does run . modifmation, _ = Asa -

ckcf -

Unlock Advanced Research with PRISMAI

Karnataka High Court