Sri N Chikkaramu vs The Mysore And Chamarajanagara on 6 January, 2011

[Cites 1, Cited by 0]

Karnataka High Court

Sri N Chikkaramu vs The Mysore And Chamarajanagara on 6 January, 2011

Bench: B.S.Patil

{N THE HIGH COURT OF KARNATAKA, BANGALORE
I)A'I'EZD THIS THE at-2-a DAY OF' JANUARY 2012 
BEFORE: M M

"ma HONBLE MR. ._IusT1§:§:  TI 4. _

WRIT PETITION N0s.39032~39G.51 £35'.fi2GR0§A.£GR::REs}:,R_A'

BETVVEEN :

1. SRE.N.CHIKKARAMU  
s/0 NAGEGOWDA, AGE: 4:3.-Y:1:ARs'*-»
R/A DOOR NO.5~170~.__   .   
ARKANATHA ROAD, 3W?';_(3R()S1S~' _ _  
MEEZNAKSHIPURA BLQC,K«,,  
MYSORE D1s':fR:.(:T571"e02  -  '

2. sR1.0.M:L;AKs1i§3»1':NARA§*ANA" s;I;+:'1*rv__;

 
AGE: 62 w:..ARs,v"1=a/'.9, :'~1.Q.37x;
BRAEVIARAMBA'"EX*ITEiNS'I'ON, "GT" CROSS
CI~[AN£ARAJANAG A.RA--.  3 1 3

3. SR1._H.Y.N'ANJLENDAsWAMY
35:0 L;A'i'E3 PRABHUS'WAMY
A(;~E;_ .55 YEARS)' 'R;'A NO. 72

  ~ .SE~i1VAP}3_A§'EJXTEZNSION, PERIYAPATNA
 MYS'0R'E:.. 1:=.1_s*1fR1cT 57: 10'?

4.' .SRi.v.S;}i3'j.§$AvARAJU
S',/O SHE-VAMALLAPPA, AGE: 33 YEARS
R/A V'.~_C.HOSURU, V'I{ZNKATAYY"ANA

 V' R 'CI-1mfR'A POST, PERIYAPATNA TALUK
 V Ci~:.{,AE.\/EARAJANAGARA ms '. 572 107

'  5; SR£.s.V.I)1»«1ANANJAYA KUMAR

 53/ G S.G.V RUSHA}3.1"£ARAJA1AE"1
AGE: 58 YEARS, S.Ai,1C:':RA.IVL'-X
MAI"{AVI£ IEIRA ROA D, K. R. NAGARA
TAL'{§P'§, MYSORE DIST. 57} 8641



N)

6. SR3.M.R.RAMEZS}iA GUPTA

S/ O MAKAM RXAMAKRISHNA SEIKIYFY
AGE: 55 YEARS, R/A DOOR NCX880
OPPOSITE OLD S.B.M.
TNARASIPURA '.FOWN

MYSORE DIST. 571 3,24

7. SRI.M.KRISH§NA NAIDU

S/O MU'mA1AI--1 NAIDU, AGE: 4»8__YAEI-ARS   " " 57' V

R/A MYSOREZAMMA T1aM_Pm: s"r.§z_I::£:iIf  "
HANURU, KOLI,E;GALA'1'ALUK ' «  
CHAMARAJANAGARA DIST, 57.: 4:39 

8. SRI.N.MAHADEVA SWAMY  -
S/O LATE NANJALAH, AGE: 4;__1_f"1?'I_§ARS
R/A DOOR NO. 122, .O;S.F.co1.ONjf{ 
T.NARAs1PURATOwN..T' _    '
MYSORE DIST. 57;. 111   <

9. SR1.SIDDAR_£\J:j'1' .

S/OVOSI}31;)EGOVi¥{)A, --A'O_E: 43~YF.ARS
R/A2 MAR1G{:1:)1 s;:;.irwa<;§;<1'_. HANURU
KOILEGAIA     ' '
cI«1AMARAJm~1AOARA--~:)'1sT. 571 439

10.S]3I..N.R.Cf£I.§NDF:ASHEKHAR
S,/3Q N.~S.RANC:ASWAMY
AG1§:;:._-32 YEARs.'R"/'A SREEKANTA

 .A WN_I1A_Yr'\_, R.:V{.S'PREI%3T, R.M_c1ROLE
   VNANqANOAOL.:j}3U. MYSORE 1;>1s'r.5?1 301

; i;$f§1.N._RA€{1;O:;s/O NINGAMMA
AGE:=..;Z6'YEARS, R/A M'OODAI~~3ALLI
v11.i..A(: E3, HADINARU POST.

. ----  .. NANJANAGUIDU 'I"'ALUK
 _ MKSORI3 DIST. 51?: 301

'  2'2:.sR1.v.sU}3BAK"RIsI~-1'NA

 S/O LPCI'E¥§ VENKATAPPA
AGE: 51 YEARS, R/A NO.IES2

MANASARA ROAD, 2"" CROSS. ITTIGEGUIDU,

.{NI3£RANAGAf?£z'\, MYSORE + 5?0 010



£3.SRI.R.{ZHANDRA1AH

S/(3 LATE RAC 

AGE: E5'? YEARS,

R/A LDGOR NC).'?6'?

MARIGUDI BEIEDHI, HUNESSURU
EVIYSORE DEST. 5?} 105

14.SRI.H.L.GOPAL£X, S/C} LINGARAJU
AGE: 42 YEARS, R/A M0434   
H.D.K{3'I'El ROAD, HUNASURU I
MYSORE DIST. 5171 105

15.SRI.H.SUB 'A  
8,10 G.V.HANUMAN'I'HAS+  
AGE: 43 YEARS. R/A__NO.82   '
S.R.ROAD, GUNDLU?E%.:fE  '

C ANAGARA'DEST;.573V1' ;:   

16.SRI.V.KRISH1\£3:  - v_ A'
8/9 LATE: VEN2:,1TA:swgAa?r    _
AGE: 39 §;i,§:1.e;R:3j;'"_3;'za :xr0..73   

2ND :bwiSIei~§_,  .
CHIKKA; 1v1A,sEF;:)1' RO;1':D';--- GUNDLUPETE
CHANiARAJANAGARA~~Q133T'.571 1 2 1

1'7.SEI..G.S.BJ§}%.DHUSUDANA
ago S'HANT'.EiA_E§}UMA.R
 z":.GE;;,_;33 ¥EARs,"R;A No.99
. ' -V1a'A§ux *\:::;As., NEAR om BUS STAND
  Q';P~RAJAR.3THNAM ROAD, GUNDLUPET
' _ "C£EAlV'£A;RA,.§é;I§§AGARA 1:):sfr.571 :11

18.SRI.ﬁgI§éANT}{A KRISHNAKUMAR
 SA} K.jSH.AMANNA, AGE: 4:? YEARS
----  .. R/A 2230.24, 3RD WARD, NEAR OLB
 . BUS STAND, GUNDLUPETE

' 'CE* ANAGARA 1:>1'sT.571 11 1

  ...1--é.$R1.v.m'IsHNA

SXO G«.C.VARA.DASE3TTY
AGE: 4-? YEARS, S.R.R{3AD, GUNDLUPEZT
CHAMARA:}ANAGﬂs;RA DIST571 1.1 1



EQMYSORE AND CI-{AMARAJANAGARA
IDISTRICTS COOPERATIVE CENTRAI,
EEANK NIYAMITHA PIG-MY AG FENTS
SANG}-IA, i\/XOODAHALLI. HADINARU POST
NANJANGUDU TALUK
CHAMARAJANAGARA DIS'I'.5'?'i 602
REP BY ETS PR};'§SII)FIN'I'

S'RI.N.CE~I1KKARAMU 13"' PES'F'I'E'IOE\§ER  ;2I3?IfI~I§IQI$;'I:::£zs Z 

{BY sRI.A.V.G-AN'GADI«IARAI>PA,        'V  _ 

ASSTS. AD'./*8.)
AND :

I. THE MYSORE AND CHAMARAJANAQARA   
DISTRICTS COOPERAFLVE " '
BANK LTD, MYSORE;'--F<EP BYi_I'1'S  I 'I 
MANAGING DIRECTOR, NEE-»IRU5CIRCE_.L£., 
ASHOKA ROAD,  5'F'Q'*QCr}  I " " "

2. THE DR, 

ANSIvCI~IAM§§RAJAN;'§G1'IRI% D.I§fR£CT
COOPBZRATIVESfCE'E~fI'RAI';BANK LTD.
iV'D(SG}RfE'*CI'I'{_BRjANCEj1';"JVWSOREL 570 001.

3. 'l';HE7_VBRANCH IIrIANA{:;EI§, MYSORE
AWD C~HAMARAJANAGARA DISTRICT
C..OO%TPE§f<ATIVE C"?-N"1'RAL BANK LTD.

A "«K.R.NAGAR~.BRANCI-I, K.R.NAGAR

'  I\_;I'I.*s:<):§I:;~"I';3f;';--_. 602

4;  BRAIEIQII MANAGER, MYSORE
AND =Cf~IA'MARAJANAGARA £}IS'i'RICT
COOPERATIVE} CENTRAL BANK LTD.

~--  A. VDQHAIVIARAJANAGARA BRANCH
" _ CijiAMARAJ.ANAGAZRA -- 571 107

'  5; 'I"'HI:"2 BRANCH MANAGER. MYSORE

7 AND Cf-IAMARZXJANAGARA DISTRICT
CO{}PERATEVE CIENTRAL BANK LTD.
PERIYAPATNA BRANCI-"II. PERIYAPATNA
CE"IAl\«'I;'\RAJANAGARA -- 571 I0'?



-'J1

6. TPIE IBRANCTE-I MANAGER, MYSOREZ
AND CEIAALARAJANAGARA DISTRICT
COOPERATIVE CENTRAL BANK LTD.
CHUNCTEIANAKATFE BRANCH . K. R. NAGAR
TALUK, I\€'£YSOR.E1~ 571 €302

?. THEE BRANCH MANAGER, IVIYSORE
AND CIIEXB/IAEUXJANAG-ARA DISTRICT
COOPERA'1"IVE CENTRAL BAN K 1.3%}...

T.NARASI£-'LIRA BRANCH, 'r.1\zAR;§s113;;;2gx"'«_TT -I'

MYSORE DISTRICT ~ 571 I 14  

8. THE BRANCH MANAGER. MYSQRE 
AND CHAMARAJANAGARA iDE'S"I"Ii{IC'I' '
COOPERATIVE CENTRAL BANK'
PIUNASURU BRANCH',~~HuNAsURU 
MYSORE DIsTR1CT--"r:3",?'1_;'05 " '

9. THE BRANCH r.4ANACE;1,.MYsQR1:9  "
AND CHAMAE{A,_J;\NAGA_RA='DI«S"FRf}(3T 
COOPEZRATS/E;1';CF;NTf2AL _BA:\1K;. rm) ; 

  
MYSORE ms? .511, <;.3__'9'---- '

:0. THE BRALNCVEI MA1'JAQEL_;1R, MYSORE
AND, CH'A1V1e;RAJ.ANACARA DISTRICT
CQCp*::RA11v~E.CEN1'RAL BANK LTD.
I'e;AN;uA..N9.CUDU BRANCH, NANJANAGUDU

I j '«zs/1ﬁrs§>r233:»__s5:?1 301

"1 .1 f'L*1f£:i3:«i";.'§"'RA1\sI.r::':%§' MANAGER, MYSORE

 CI'IAI§4'iAIU\JANAGARA DISTRICT
COOPERATIVE CENTRAL BANK LTD.
GUE"'€DI;UPIEZT BRANCH. GUNDLUPET

 A. ;C_HAMARAJANAGARA DIS"I'.-- 571. :11

  1.,'§;.*E'?1B:;31zANC1»A1 MANAGER. MYSORE

; AND CIIAMARAJANAGARA DISTRICT

'I COOPERATIVE CENTRAI, BANK LTD.
KOLLEGAIA BRANCH, KOLLEZGALA
CIIAMARAIJANAGARA EDIST. ~«~ 571 1 "I4



6

13. '{'}iI:1 BRANCH MANAG ER, MYSORE
AND CHANIARAJANAGARA DIS'I'RICT
COOPERATIVE CEINTRAL BANK LTD.
H.D.KOTE BRANCH. H.D.KOTE?}

CHAEVIARAJANAGARA D1s'1'.--57I 1.10   3

[M/s. JA'&"AKUMAR s.I>A'm, ASS"IS.,1XDVS. I«'0R*R}  "' "
R2 TO R13 ARE SDAN1) Rt<:PR1«:s1aNf;1:D}  =  '-

These writ petitions are fi1edv4L1_r1tie-'r    
227' of the Constitution of 'I_I1ci_ja p1*a_Vi11g tip the --. '

Circular datted 9.12.2009 issu«eti~.by resapondenis 1 <32. 2
vide AI1I1€X1}.I"€"C and QC.    

These petitions  :.f(')§"--Vp:e11minary hearing
in 'B' group this day, the 003151' made iihefallowing:

 ﬁetitiens, the petitioners are
eha11eﬁg--;ng.the'c:.i'§tcﬁ1ﬁf"»»§1uied 09.12.2009 issued by

respQn_cienté"  and   the ietter dated 21.12.2009

 1.21'i-"respondent; ~ the Branch Manager,

-M'y_sO're_ »-zmcfl _ Cham araj zsmagara District Cooperative Ce1":.t__V1'aEw V. . 2 Ltd. Gundlupef; Branch. 2' ' -- __ 'Chamétrajanagara District.

By the impugned circular -- Aranexure-»C, the ...r€5ssp011de11i: Mysore and ChaI'1Tc'iI'£1j€lI1.age1.I"&1 1)i.striCt V C00perat.ive Central Bank Ltd. has iI1f<:m11eci the Branch Managers of the District Cooperatwc Central Bank Ltd, Mysore and Chamarajanagara that with effectiyfriorn 0}.O1.2010 pigniy deposit. coilection was stopped as per the decision taken on 17.1"

Managing Committee of the Bank Branch Mama fers have to stoi"-1 collectirw 1»~iny.c1e oisitvs _ E"-. v. L_."' C5 u' .~ V w.e.f. 01.01.2010. Based on ci.r(:uiai'..iAnneXure~»C). the Branch Managerv .i'an_d_,iiihamarajanagara District Cooperative Ceatdral VBan_k&'L_t.d';'.,LV,"nave informed all pigmy of the Bank about collection.

Petitiotiers -. 19 are the membere of petitifmer 5.'-ae§sovciat.ion. They have jointly aired d"-the'ir grievance in 'this writ petition regarding the action

- Bank in issuing the impugned (3i1'AC:E4ii'V1E3.i".~e>,11":1dA('§i.' Aatoppirig the pigmy collection which has V'a11egediy_ :'resu1t.ed. in termmatiing them from their service _ 'aS'--»p_ig§my agents. The 1%? respondent. is a scheduled ..b.:ir1k oa1'rying on b1.ISiI"1t'3SS in banking in the District; of Mysore and Ciieimarajaizeigar. Petitioners 1 to 19 are i pigrny deposit. collectors so appointed by the various branches of the W respondent. They assert t.}'1;}t._they have been doing pigmy deposit coiiectioii ¢;~;.:; 1 behalf of the respective branches of the it and earning their livelihood f1:orn_-A'.oi:tA'is.ofA. it-he'V::'-settles avocation. According to then:~,._VthejI~..a:i'eVge:t.ti'n¢g..tneager commission at the rate of 2%__on.,ti:«e_»tots.1~(:o1._1ectioI1 and the same wonid be credited--_Lbj;'th'e.V;respondents to the respective savings ban'E:"'aceoun't.s of the petitioners in their respectitive ....Pe.t1tionei9s'h assertion is that they 4vvth._e'~.§§t1o1eh_'of'the day by meeting the customers and the deposits and accepting coilecnon of oenosit from the account holders. . ."'The§,tVhéid n'o.AothetV'éi§ocation. Though there was no loss (:oh~ection and that intact; it was a proﬁtable bus--i.i1es_.s'fo15w't.he Banks, the resolution in question was ,"i7fv§SpQ"r1d(311J€ has issued the impugned circular dated .9-.i§i2.2009 addressing all the branches to close the V pigmy deposit: collection w.e.f. 3.1.2010. The contention \j 9 of the petitioners is that the impugned decision taken by respondents 1 and 2 has; the effect; of i',€FI1'1iI1€1§iI}é""?i}.1C services of the petitioners by taking ssheiiter resolution dated 1711 1.2009. They furt.he.r. " b their fundamental right gtiaranteed Ziititieiiﬁijtieiei. f the Constitution of India is .Vie.1_ated"aeitheye. of their livelihood.

4. Learned uipetitioners Sri.Gangadharappa, inyiting of the Ceurt to the dec1sibii':;1jiVef the Civil Appeal No.:33$i"i3/iE}98"u='izii" ,yti*ie:"""----c:1ee of 'INDIAN BANKS ASSOCEA"i'I.Qi'J,yV§' OF' SYNDICATE BANK & OR§3»'§; 'VVAER 946 submits that in similar 'eii*esimi2.3taneeS,__ the employees of the Indian Bank er3gagede§5---- deposit collectors, have been heid to be '.Vw0rI§i1:3a:n yeithin the meaning of Section 2(3) of the VA 'v.:i:'3,IAAV1dELx«!i~9'tI"i££} Disputes Act. Based on this decision, it is ' centended by the {earned counsel tlrlat as the petitioners hereiri fall within the defii1it.icm of the term 'workman' as defined L"iI3.d€I' the provisioris of Sc:-zctiion 2(3) of the V' 'DiS'pttte.S'~ Ant, 1 O Inclustrial [)isput,es; Act. the responcient. --« Bank W213 not justified in terrninat'1ng their services without folioytﬁng the procedure prescribed under the provisions._jef __'tI*1e"

industrial fﬂisputes Act. On the t.l"ri3s"' reasoning, learned couneel further:wsttzbinits'f impugned c'1rcu1.3.r tantamou__nt.s;, swxrices of the employeesk'"eg*§'tIr1Vot1r any procedure as co1'1teIn}el.;.§i=*,er1 "Disputes Act and hence, the It is also his cor7;ten:tiQ.n., factum of the petit.ionVersV'"cen.gage§rr:ent...:'as pignﬁy coilectors is not in dispute,Wth'3's CoLirtf.need'»«not direct the petitioners to avaitthe 1"erne§:iy¢'ind'er the provisions of the Industrial. counsel for the respondente are not prestzntg ' ,

6.'=W'Hav1'1f1g heard the learned counsel for the petﬁioners and on (:z1.re:fu1 peru.s211 of the p1e21dings and " -the rr121t:eriais_~; on .r<;écor:L 1 am unable to accept: the x )/1?"

eom;eht.i0ns urged by the petitioners to graiit. the relief sought in this writ petition. The circular iss11edvVb§,{"'the Bank to disceminue the system of eo}1eciing__;t'h'e§ deposits is a matter which squarely re_s~ts.- discretion of the Bank. It is 'A decision as to which scheme isd'bei1ei"1(:i'f;il '._:fo:I_j it} to advance its business _hjad:fSuffered any loss which madethe' 'resolution and issue the impugned the scheme relating to?' a matter that enquiry in the writ pet.itiof1,._ decision taken has adverse effect on t.he~1'ight:s'"' of the petitioners who were engaged as pigmy collectors tied if according to them, they fail <;Eeﬁriit;i'(52"1'Vof the term 'workman' as deﬁned u1dn.d_e1i.,Seet:i_d'1a __2(s}, it was open for them to avail the 1":fei*1d'1_edi'es"".,provi'ded in the special statute viz. the InA<11,_1str_i-ailﬁréisptxtes Act. The Iriclustriei Disputes Act is .21 speciel enactment: (?r"1E1Cf,€'Ci for the purpose of 9tdfiudic:at4i1ig the disputes betweexz the employer and the employee w'i_th a View to ensure iiidustriai peace and harmony apart from aiming at proteetiiig the rivghtsspof the workman. if it is the ease of the action of the respondent / Eank t:anta.1:r::ou'n:ts_ to"

terminating their services, then Iigjhei-arpiarepriatsé"eoiirse .A for the petitioners was to av-auil r'ttmedyV'd'un'der provisions of the industria} 4Di.siputes not to ehalierige the eircuIar'--«.h§i' _iriVo}§irig._i'h.e~writ jurisdiction of this Court. it is needi_e'ssVthat if such a dispute were {to rai'se'd._V the jappropiriate forum be it the Labioiir' indiustrviai Tribunal, would be entit1ed'--.t,o«. eXarriiri_;e._'d'th_e"»faei.ua1 aspects to determine whether the petitriione.rs""i'e1i Within the definition of the ' '*-v.terin'V"\veVrk'man' ofthe dispute that they raised, was an 'd:isp"ute apart from examining the nature of thAe--.__reIi_ef they would be entitled to get. Though rehancze is piaeed by the iearned eourisei for the

-p'et'.itio;iers on the judgment, of the Apex Court in the .,v_I.ndiar1 Bank Association ease referred to supra, as could be seen from the said judginent, the Apex Court. l3 in the said case has held that quest.io11 of absorption of such employees would not arise. The Apex CoVti:1_.a,bby referring to the judgrnent in 'UNION OF OTHERS V. Ky. BABY AND Al\l:QTHER""repofteClAV » {l999)1 LLJ 1290 has clearly on the basis of individual"-.pontitacts to'Av.[\>i:o:fl<..3oi1--.l' Commission basis, esnnot ~ regular employees doing of selection and qualiﬁeatio:ns wefellne-E: 'Jvvith those of the employees.o,_V doing similar work. which the deposit colleetotsull differerit from the work that_fhe did. Thus, the Apex Court " V' {list thevfellliﬁras no qi,:estior1 of absorption and filtered' "no.V§:{uestion of deposit collectors being paid thﬁ--._SaI11't"'; scales and allowaiaees as other employees ofthe Bank. The Apex Court has referred to the idea »3~"""

_ A' --.§3V'E)17I37...t-."}(Z1 introduction of smith schemes by the Banks and observed that the Banks had imrodueed those schemes because they wztntecl to encourage the i 14 Common man to rnake srnali and reguIs..r deposits. Therefore, it has ts be stated that reliance pieced iesgrned counsel for the petitioraers on the cieei;siei1of_i' Apex Court in this regard, is not ap'posit.e._..._fi'hVe or correctness of the said Circular by 'th'eJB_an,k_' discontinuing the pigmyf -deposit S{2i"1{':1'idTiif3.:4_ cannot therefore be interfered with. 'V1f*i'o'fdxze_xxzer,"i1" petitioners eiaim that they are Woriﬁrgrs .th--eir.rights are affected and that they are e11tit}ed._i'or' eertairzvh under the provisions Qf is open to them to avaii suefissrgemeiiiies 'asare permissibie in law, The 0'bse1'xz;iti.o:1s' hereinabove are in support of my. coneiusion' tdhatdf the questions raised by the *pet'1tio1"i--.ers"e.annothe examined in the writ jurisdiction. W'-,f'it upeti-ti.o11s are actczordiragiy dismissed. sei W Euégﬁ

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