B S Lingaraju vs K S R T C on 25 May, 2009

[Cites 7, Cited by 0]

Karnataka High Court

B S Lingaraju vs K S R T C on 25 May, 2009

Bench: Anand Byrareddy

IN THE HIGH COURT 0;? KARNATAKA. % 

BAEEGALORE

DATED THIS THE 25*" Daisziziné M.';fif? 2{§€fﬁ;§'."'   

BE'FC)RE.:";   =  % %
THE, HC)N'BL£' MR. IUST§{T§§;'~~.A?€'é§ND. BYR%Ai::j£:;1)§*
WRIT PETiTIONg§;;_88;f3C$G2gS;-$EN'; 
WRIT PETITIQN No. (§a-KSRTC) czw

Wm §%§;m"1<>Ni2x:;s. 26%3%g;i@:T}2m5 (SK)

WRIT féET1Ts';<3}i4   fsusgwt );
BETWEEN;   %   
1. Shri.  S 

Aged abmfi 45 y:'3::1rs,V'
Sfia. 13:6 Siddai.-afh;,~ ---------- --« *

'V " « VW0rk'§:§g 

V   _'f'rg1ﬂ§;: Manager,

A ._  Road T::1::sp<:>rt

=T§c§rpez_1s,lio:3,' [Harman Division:
Hassazx " "

  Sixri. P"; Namvanaswmn ,
. ._ - Y

   about 44 years,

' S:"n. Papaiah wnrkéag as

    Manager,

Karnataka State Road
Transpuri Cc-rpumiion,

E;



Kanakpura Depot, Kanakptara,
Bangalore Rurai District

3. Shri. S.V. Koiar,
Aged about 53 years,
S/'0. Vecmppa working as
Depot Manager,
Kamaiaka State Road
Tmnzspoxi Corpmaiimn,
Guibaxga Depot No.3,.
Gufbarga Division, V   -_ 3- . V"  
Gulbarga. V V      VPETITIONERS

(By Shr:i.P.S. a.,;.W;.s..;...  

AND:      

1 . KarizalakaV.'3talc,VVf~1oéic1_Tr§1i1:-'port
Corporation ha.-viixgV its"  V
Central (V}f'fiV(;a. 31-. A V' 
 ~  A V

" -BVa:igalo:*g: ---- 560VV{327 .

.  . Re;:rcmn.£6d by its vim Chaim
V  AndVVi%:1a3:ag,i;1g Director

2. '-~I_nay.ai*}3_t;VIV§a I. Bagawan
Maid:

.. ; LWai''k§ng as Assistant
VT~4rdlT1c Manager,

VV   the Iéamatalca Strata Road

Tramsport Corporaliun,
K.H. Road,
Bangaiore: - 560 027.

3. KR. Vishwanaﬁh



 

Major

Working as Assistant

Traﬂic Manager,

At the Kamataka State

Road Transport Corpuralion,

K.H. Road,   
Bangalore - 560 027. 

4. Basanna Janadri
Major
Working as Asasistant
Traﬁic Manager, 

Al the Kamalaka SivaieVR:.xa;d_  :  .4  

Transpart Corparation, '-   '

  

5. Saniash'-Katmai'   
M&jor" __4 " _ V' _ 1 " '
X7's'nrking"a§; * 

_~1?sssi;~:tan: %l\;4:mager,

_ "At  Kagnaaaka State

   Canrporation

' ' V Bang;1iuifc¥ 560 827

 6. A: Ashok
V' " I Majbr
v  Working as
Assistant Traﬁc Manager,
A1 the Kamalakn State:
Road Transmrt Corporatisn
KH. Road,
Bangalore «- 560 027



7.

TR. Naveen

Majvr

Werking as

Assistant Trafﬁc Manager,
A1 the Karnataka State
Road Transport Corporation
K}-I. Road,

Bangalore «- 560 02?

Parasawa S. Kanazmawm'     ' ''
Major
Working as 

Assistant Traffic Mmzaﬁrsx,  5 VA  " 

A1 the Karnalaka State

Road Transport     V .

KH- Road,»  

Bangalqm. ~ §6§) L<';27  _ i    3  M

I.    
Werking as" ~ 

 . " Aésistant Traﬂid 'i\¥fitinager,
: " -A1  State
.. " .Road' raxisport Corporation
'-- A RH. R;s;;d',}:= '
 W 560 02".'

ﬁamha
Majsr

 "'JJurldng as
 Assistant Traﬁc Manager,

At the Kamaiaka State

Read Transpori Curpuraiiun
K.H. Road, Bangalore ~ 560 027

§



11.

I2.

13.

13.8. Basappa

Major

Wurking as

Assistant Trafﬁc Manager,
At the Karnalaka

State Road Transpolt Corporalzison'-  T 2 i *

KH. Road,
Bangalcre -- 560 027

K. Rajcndra

Major

Working as   .
Assistant Tmfﬁc Maﬁa-gar; V
At the K..amm*aka_.St.*1{E¢ .. 

K.H.Ro?ad,_.."'=_"   
Ban%%ai9F°#%%5*3€¥%0275  '

Rajcﬁdré S.  
Major V V' 2 
Vﬁforking as'  V

'  _ »-':Assi3taut Traﬁic 'i'v'Ea:1ager,
. 'n,A&.  Stale
 V ,Read'.Trat1r:pi);'t Corporatien
- ' K..;I-If R'uad;, 
A  4» 560 027

Sr; Mulukvan
Major

 *-'Working as
; Assistant Tramc Manager,
T At the Kamamka State

Road Transport Corporation
K.H. Road,
Bungalurc -- 560 027



15.S. Rajcsh

Major

Working as '

A:s3istan1Traﬂ3c Manager,

A': the Karnamka State

Road Transpuri Corporation -

K.H. Road,   
Bangalore »-~ 560 027 

16.Ni1hin Hegde
Major
Wurking as 
Assistant Tm-ﬁe Manager, 
At the Karualaka Slam.  __ 

Road.  '  
I<.I§£.Ruad,I:~_V   M
Barigalare V---  _' '
17.M.Visf1w_a3m1h .  
Maia:  V
._V%:'fU£I6K.iI1g'a3  _____ 

 " «_ Z's.<:si'§;tfa:ti Traﬁ/c Manager,

V  "At_ti:e Ké1m§:'«.aka State
._ "-Rexad  Corporation
' K .H. 

. .M.a3"m'
 Working as
F Assistant Traffic Manager,

Ai the Kamaiaka State '
Road Transport Corporation
K.H. Road,

E



   Wi;rki_rig_as

Bangalurt: -- 560 027

19.B.N. Aravinda
Major
Working as
Assistant Traffic Manager, V
Al the Karnataka State  
Read Transport Corporation  "
KB. Road,

Bangalore -~ S60 02? 

20.Kutmppa Doupada    
Majer =  '

Wurkingéss    

Assistaiﬁt '"1'_raﬂié3Ma:xag¢r, _  _  '
At th§K'afr£aié1ka  ..  5
Rgmd Ti*si:iji«'§)<3ri§:'iCe3r';}t§f§:liU!i"  '  ' "
Banggzlurtz ~'~ 0_2"':'-. _  . . 4 ,.~

21 ELM.  

   V  " '~Assista:2i;"1'~raﬁc Manager,
' ~_ "   State:

A  V Road "}'?.;-aizsport Corporation
Baﬁgalum ~-- 560 027

V. « '  V " --.2§.~LSiddappa (3. Gangadhar

Major

Working as.

Assistani Traffic Manager,
A: the Karnataka State
Road Transport Corporation

3



K.H. Road,
Bangalere -- 560 027

23.Shashidhar V. Maridevaramat
Major
Wurking as _
Assistant Traﬁc Manager,'  4"' ~~
At the Karnataka State

Road Transport  

K.H. Road "
Bangalore

24.Vivckanax_1_d:i   ~ . V  V 7 ~   " '

Major _.   44 

Workirig as . é   
Assi~.;t.ani'Tfa'1'ii;:..1\/i:ma,g5er; « 
A21 the:  S%,alc., _'

Rciad 
Bangaiere '---- 560 C27' «  

 Gumiar

.'  }!I;ajQr. "~._
'  "&Vfsrkin"g.._a§ 

  Manager,

X  A1 me sum

 .'f4ran:-spurt Corporation
K;H. Road,

AA ;  «Bangalore ~ 560 (327

 ﬁtﬁlviahmxﬂzesh M. Puihudar

Major

Working as

Assistant Traﬁc Manager,
At the Kamalakza Stale

§

1560 027""  *   



Road Transport Corporation
K.H. Road,
Bangaiurc ---- 560 G27

27.Ashuk R. Patil

Major

Wurking as

Assistant Traﬁc Manager,
Al the Karnataka Slain

Road Transport Corpb:-'won. L.   "   

K.H. Road,
Bangalore ---- ,s:s0%o27A%kk' "

28.11.     '

Major _
Wn:V¥<M%ﬁg T33.

Asi;islan.i "Man§ig;§;r, _ _*

At the _   
Road Transport CQrpdi=::_liun
K.H.R0'ad," V ' A 

 s. Pudekar

'-~..Workiug'..--as

ﬁssismnt Traﬁic Manager,
At  Kammaka Sfﬂfﬂ

1 x 'T Road Transport C01'pO!'ﬂ[i£)ﬂ
"   Road,

   30.

Bangalore --- 560 027
GT, Prabhakata Raddy

Majer
'Working as

%



A:ssisEa31iTraI}ic Manager:
At the Karnataka State
Road Transport Corporation
K.H. Road,

Bangalure -- 560 02'?

31 .Siddu1'amappa Biradar

Major

Working as  _
Assistant Traﬁic Manager,'  "~ 
At the Karnataka Stat: L»
Road Transport Cor;::;9.ration_.----.- 
K.H. Road, ' . 
Bangalore -- 560 027

3I2.Sri1xiv£is:iR:-510 3 ii_1i§;:3s*t:'"-_ 
Maﬁor .    " 
Woféiﬁg as .  .V   
Assistant Tmﬁc E} nziger,
At the Kamamzzsg. sung'  "
..31f§uad~Trans§)urL Corpumticm
  .....

A A " ~ 027 H 33.3 '-Maj§ir' , ..

Vﬁorkﬁng as A. , K Assistant Tmﬁc Manager, _ At the: Kamatalca State Road Transport Corporation K.H. Ruad, Bangalore -- 560 027

34.B.D. Basavalingappa Major Woﬂdng as Assistant Traﬁc Manager, A! the Kamaiaka Stale Road Transport Corporation é I~'."..H. Road, Bangalore -- 560 027 35 Kczmpanna L. Guckiannawér' Major Wurking as Assistant Traﬁic At the Karnataka State '- _ V Rand Tmnsp'-git: " ' K.H. Roads," x % Major ~ V Vierking as AA »-- V Assistant' Manager, .. 31: the Karnataka Saute " ~ Tmnsportv Cbrporation

36.N:§gara.ja ' ~' A 'V $60 027 Maj'e;" -

Wmrking as "~ ; Assistant Traﬂic Manager, ' At the Kamamka State Rum} Trans;3urlCurpuratiu:1 K.H. Road, Bangalore ~ 560 027 12 33.3. Srinivasa Major Working as Assistant Traﬁc Manager, Ai the Kamalaka State Road Transport Corperatiorg K.H. Road, Bangalore -- 560 0,27

39.V. Basavaraju Major Working as Assistant Traffic Managsxf; V At the Staiﬁ g » % K.H. Road;"* 4€).K- Srinivasa _ 1 Majoiﬁ' %% . V' . A §?$L);king as * .3 Tia$.c___Ma.nagcr, Ailifaes Iilamalaka State V' = Cerporation _ K;i{-""Roa(§,~"' ' 560 027 41 .Ja1i_hav R. Babumu . ._Ma'jor V' * ._ _ .-Working as Assistant Traﬁc Manager, At the Karrsaiaka State Read Transport Corporaiion, K.H. Road, Bangalore --~ 566 027 3

42.Nax.ccr Ahmed Nadaf Major Wurking as Assistant Traﬁc Manager, Al the Kamaiaka State Road Transpcrt Corporatien, _ K.H. Road, Bangalore «M 560 027 43.55535. Somali G. Naik.

Major Working as V ' Assistant Tta.fﬁcv«.Marg'-dggr,_:'V..:

At the S'-'me ' Read Tniﬁs;§cr:fCé1p<3rg§£i!§ii,__ Ba3;géiﬁT3it:. _ ' ' ' »

44.c. shaakg; % Major 'L ., V "forking as V V $1;a1s$_Tmf5c Maiiager, « Stale _ Ro.ad'--Trarisggoxft Corporation, " ~.

Bﬂanga1m§; k+*%56o 027 ., Major " orking as Assistant Traﬁc Manager, .. : At the Karnataka State Road Tra1:spor£Curpora1im1, K.H. Road, Bangaiurc -- 560 027

46.Nagt:ndra Major Vforking, as _ Assistant Traﬁc Manager, 1 ' ' Al the Kamalaka State Road Transport Corporation; _ KI-I. Road, Baxagalore ---~ 560 02'?

47.S.R. Chandmshckzﬁ _ Major A Working as *_ Assist/an! * "

Amie Read Bg.;.ga1m4¢ v.;,_..56'Gi():g:z ' _ _ . 48R. M:cLnj'unaIh=_ Major ' V " biking as .. _ " V

- Traﬂiu----Manager, 2 , uA!_{ht; Stale " . "i'r:i£:$§3;>rtOa1p0raﬁon, X »-..4__Ba§;ga1§)ﬁrr.:¥~« 560 0:27 ? V AA Bashvanihput ' ~Majm' VV -Working as Assistant Trams Manager, At the Karnataka State Road Transpurl Corporation, K.H. Road, Bangaiore -~ 560 027 15 S0.Sumsh S' Majumdhur Major Working as Assistant Traﬁc Manager, At the Kamalaka Stale _ _ Road Transport Corpmaﬁaizﬁ _ ' K.H. Road, Bangalore ~ 560 027,. .

S1.Faiyaz M.3atnedhar _ Major ' Working as _, ~.

Axsislan£..Traﬂ3_é} Eviu.riagE:1f, At the ' ' Ruad :Cpx"pOraﬁm:., ._ V V Batzgalum .-- _"§¢'§.'1"}. h --. ' ' 52.3. Nirgmgggn % Bgiajqr V _ ' .."i§*%?of§<i:3I:$ its %%%%% " KAsSim::_£t'>'lf_raﬁc Manager, % j A; '!;h§ K 3m'&1aka State ._ Corperation, A .._K-H-.Rt5£ad;"

i;'3an'gaI<';2'é W 550 0:27 .' Basavanihc Singhc ? " * Majer Working as Assistant Traﬁc Manager, At the Karnataka State:

Road Transport Curpuraliou, K.H. Read, Bungalow ~-- 560 027 §

54.Kem Singh K. Lamani Major Working as Assistant Traffic Manager, Al the Kamalaka Stale Road Transport Corporation, K.H. Road, Bangalare -- 560 027

55.Basavaraj R. Kabadc Major Working as Assiaiant Traffic Manager, V At the Karnataka Stan; _ Road Tfa.ns'pc.é3f£ Ccjrpegf-aviﬁiuzi;

K.H;'Rea£3;i: A M Banga1:_.m;V55o'o27%%%¥ &

56.Shashie{har R."Kdii§argii-- Y Marja: '' '~ ,,'£§{L$r§cjng ~ A V V . " ~§ssi.s!an1:.Traiﬁ¢"'iVianag¢r,

--. A1 _ihe.KZa_ﬁ:.a_tuka Siam V ransprért Cerporationg '=Ban_ga}r.):5;: -- 560 027 % ' 1* Kumar M. _ ixfiajnr 'Working as Assistant Traﬁc Managm", At the Karnataka State Road Transport Corporation, I(,H. Road, Bangalore ~ 560 027 f» S8.ViEla} Sherigar MB.

Major Working as Assistant Traﬁic Manager, At the Karnalaka Stats:

Road Transport Corporation, . K.H. Road, Bangalore _ 560 027

59.Siddappa Malagar Major _ Working as .

Assistant Traﬂic Maimgﬁcr, j. .4 '« AttheKamatakaStatoV_" _ _ 2 ., Road Trangpofi.Cor§J(3re££io§1, -- . V_ Ba4?gakm=o+ooo5é9%k*3'?7o~f"o. o %

60.Moinuddi:n VQi.'sa¢1"r'i » Maia: o ..W'orking as " _ A "~Assi'stant.Tra1ﬁ¢'"Ma.nager, V' " A: Stain Road'T1*axjs;>€¢rt Corporation, "K..H. Road';

"-44Ba:;ga;ore 560 027 ' ' i' 4.4' ' .6} Vonkalcsh . Major V 'Working as Assistant Tmﬁc Manager, At the Karrsaiaka State Road Transport Corporation, K11 Road, Bangalore ~«-~ S60 02?

2'5 18 62.8. Kumar Major Wcrking as Assistant Traﬂic Manager, Al the Karnalalca State Road Transport Corporation; KH. Road, Bangalore --- 560 027

63.Tl1immawddy Major ..

Working as "

Assistant Tm1"ﬁ%4 At the 'State __ Road Ti3ns1_p70;l u ' s4.v. Nzigaéﬁr-aja' " % M339? -

, .'?Joz"i:.ing as ~ " Trat'ﬁ<:"'1'vi3nager, " *~ Slain:

Rea}ti'.fI'1'a:mp;art Corparation, Read; V X "-4..Bax_;ga1§$é -- 560 027 "Major V' 'Wurhng as Assistant Traﬁc Manager, At the Kamatnka State Ruad Transpur£Corpura1iun, K.H. Road, Bangalore -- S60 02?

M3¥"¥38s=r,«' " "

66.Md. Ahmed Sab Malia Major Working as Assistant Traﬂic Manager, Al the Kamataka Stale V Road Transport Corpcratiosi, '~.. _V Bangalore L 560 027__

67.Ax1jinappa Vaddar Major Working a-"<_'" : . » Assistant '§_'rai'{3u'M2inagc1;" A ' Atthe A' Road Ti';;nL'-;p(>_rl Ccrpo'rziiioti--,v K.H.Raa;:;%% Baagaaomm %

68.K.L. Chamimshekar Ixaajgr ' % % Working as A' ...... ..

. V Manager,

--A1*v:he%Ka;&aa_taka Siales 'V Corporation, A . K'Hf ""'Ban'gaim'e -- 560 027 RESPONDENTS ' '_ "(E33 Shi*i.Vinayak Bhul, Advocate for Shri. Ashok Haranahaiii, 'Adimcate for Respondent --- 1, Shri. Ashok B. Pati} far R4': ~~ 5, V I445, 19 and 29, Rtsspondenbl, 2, 6 ii} 8, 11 1013, 16 to 18, .. _ __20---23, 25 to 28, 30 to 46, 51 I0 65 67 and 68 are served.) *1! 5#*$$ This Writ Pcztilion is ﬁled under Articles 226 and 227 (:f the Constitution of India, praying to quash the ﬁnal gradation !ist in the cadre of Axsistant Traﬂic Managers / Depot 3 2!} Managers pubiishcd by the ﬁrsl rcspundcnl _ dated 21.01.2002 vide Annexim: -~ S, cm, w.P. NO.7004~7007/2002 (s--KsRT{:)M" ; I. (3.1). Prasad Aged about 44 years, S/u. Lalc K- C. Chaxmappa, Depot Manager, Depb'i.No.3', V Bangalurt: Ccnlrai Diié*i+;io11, } V' subashnagar» " . i Bangaiorc -- '

2. S.Shivapxa1{1a5h,' '_ . --

Aged £ib01li 45 S/«AI-.VSumasi31i':£::r';i1ia.V, ._ ' ~ Depdt Manager; __N0,;.':2, B.M.T.'C. 'i'::sh'cvaf;1pur,'--~..%, Bangalore" ~1_ 569 » V " Aged ££bOE;f"4-2 years, 'A ._S/::. ..IT;at;e"KV1T'J..i~~Venkataram, " . l}«3p0t'2v,!§jimi:'ger, Depot No.13, .'C,,f~"Kathriguppe Depot, Bangafpw '

4." wisp Villa! Rat.) Madkikar Aged about 43 years " Depot Manager, Gulburga Dcpul N01, Gulbarga . . . PETITIONERS (By Shri. S.V¢ Narasimhan, Advocaic) % AND

1. Kamataka State Road Transpurt C0 ration, Central Oﬁicas, K. .Ruad, Bangalore 560 027 Represented by its Managing Director V I

2. Thimma Raddy, Majo; A_ " V Assistant Traffzc; Mmzagexgf North Rm-.&;;, 'k % Transport Division Begimy . f};

3. V. ii?-agaraj, , Assistant Ttaﬁic A ";'._.';.sr, BMTC C'c1jtra.i V{7)f'fme,' ' .. Shanthinagény. ¢ '-- Vaman Naik, ' . 'Majdr,' Manager, Depot, Kanagkapura Taluk, n ,_Baa 1gaInm Rural Diszttict Vaddar, Major Depot Manager, NEKRTC, Lircgasngur Depot, Raichur District

6. (By Shri.R.I. D'Sa, Advuuatc fur Reﬁptniédezit-1?;~. " 22

K1,. Chandzasheskar Major, Assistant Traﬁc Manager, Central mace, NEKRTC, Gtzlbanga. 4RE:SI'()'i~ﬁf7:f1ZN!'1f§~§.VV 2 % Respondent-2 -~ 6 are served) . $m$f$§ This Wail Pciiiiugn 'Z26.-aénd 227 of the Constitution of India, iprayin-g; to '€331 far records pertaining {U notiﬁcation dated 21.61.2002 fU£ R§':t~:]:I'$(';*1fl£it5!11 No.1 wide Annexure ~ F and p€1f}I'S.2».ti3.'$ salne.' 'me seniority list published vids 'm_.)£ifica£_ion_ dated vide Annexure 7: §:_tc~.,, _ _ V . WP. r§za:),% 26384:/2r'5(}5.b('Sf§}«§'

1. J Aggd about « _ '"S:'d'.' Chcnnappa, " *As'si.sta::tfi'1~afﬁc Manager Operatiizn _ Efentral omee, ' K.H_. 'R6545; Shanlhinagar, "Baﬁgala:ii'e «» 560 027 L} 31%. C.D..V§'Iasad' A' _a. Shivapmkash, * Aged about 47 ycars, Sin. Sri. Somasundamm, Depot Manager, ENG (C) Division, KSRTC Depot - 1, Shanfainagar, Bangalore ~ 560 027 @ '2 uf Respondent» I La.) . Sri. K.V. Somasixckar, Aged about 48 years, S/0. Sri. K.V. Vcnkatamm, A .

Assistant Traﬁic Manager -- Accigienty j;

K.S.R.T.C. Bus---Stand, A' Subhash Nagax, Bangalore -~ 560 009 Sri. B.G. Sampangiréxmp Qmaa Aged about 53 yeaIS, ' " A Sh). Late Sri. Gud;:gx5\\;;i*¢:; 1 _ _ Assistant Tramé: Ma_.1:ager~;-- " ' B.M.T.C. x Bangaleafe ' ' Szjéj 'Mohaimméiéi bﬁzéesmuxdtiiﬁg ' Agcd % ' s/9; .Sri; M.A.'£abba:,_ 13eP0f'M-'iF.l3E¢T_, 25¢ }%._S.R.I1ay£:u1,.'- "

* %%%Ba#saium = %560934 L ~ Sri, Kundappa, Ag¢d.ab9}m%49 years, "S/u. Muniswamy, ~-- Depbi Manager, EN(3(C) Divisiun, KSRTC Duwi -- I, " s Shamhinagar, x _ "_Bangalurc -- 560 027 FETITION ERS (By Shxi. Pulligt: R. Rauncsh, Advocate ) 25 KSRTC, Shanthinagar, Bangalore ~«~ 560 027

6. Sri. Rajtssh. S, Majer, Sic. Sri. Sangappa Divisional Traﬁic. Officer, V Mysore, ' Urban Division, KSRTC, Davanagere

7. Sri. Aravid B.N., Major, Sfu. Sri. V. Divisiorgai I.' ' ' North Caxzata ;§;)ivi$éun,'['~v,"_' ._ V ssrgi, N'Vv'IV{VI{"E'i'~,T'_ *

3. Sri. %'angadna:g,%fjL*%%% % Major, A' V _ v_"B1v;$iL-gal TraﬁiL=...()iTicer, % . _ VC?.1ik1:co<ii'~13zivisio11, "-T'.Davaﬁageré_' V V

9. 3ri. Rigmanaguwdax, M3.§93§ " * aI)ivi:§ionai Tmfﬁc Officer, = Chickmangalore Division, KSRTC xosri. Ashuk. R. Palil, Majar, Divisiunai Traffic Officer, 3 Beigaum Division, NWKRTC, Belg.-aum iI.Sri- Kcmpanna L. Gudannawar, Major, "

Depot Manager, Nippzmi, Belgaum Division, Nippani I2.Sri. Srinivas.

Major, A ' Depot 1-Xl'aSikﬁ1't3=.. :7 13-Sri.'.,V. Bmvamj Majér, 1 ._ V --

Sim. Sri;LVcnk:§ia§w an1gii;1h, R§:siding'"&! Paljga,' ' Mang8§a..PQ3t, V "Kiinégal Taluk, """

» * -Dfis$.;ic*. T;V1 rZ'r;k_ur %mfsri. §:;*VS;&n§§:;=;, 1'/1310,33' .

Dixiisiegnai Traffic Officer, 1 Tcenuai Oﬁices, VK;S.R.T.C., & 'i<:~.H. Road, Bangalore -~« 560 027 15.311'. Jadhav R.B., Major, Bijapur 2nd Depot, NWKRTC, Bijapur, i6.Sri. Nazccr Ahmed Nadaf, Majer, Depot Manager, Karwar De-pug NWKRTC, Karwar. _ 17.35. sumsh, Ci,' Major, Spa' ef'}1Z':L:rappa,€ DepotI*;riata:aftgg-'x*;*1*.V__ "gnaw 18.8:-i. $13,. cha;;;ta;:&1c§a;;%% Majesr, Sm 'Rae, .. Manag.6!', Qepot No.4, % » _VBanvgai'u;fe" ----s6o 011. . "

44__Ma;;0:,.v , Assiaglanl Traﬁic Manager, T North Canara Division, % NWKRTC, "Sirsi.

' ' 20.Sr_:i-Sun:sh S.Majt:mdar, Major Depot Manager, Yelbtxrga Depot, S/0. Sri. Pcersab I. Nadaf, 28 Koppal Division, NEKRTC, Yclburga.

23 _Sri- A. Niranjan, Major, _ Axsisiant Trafﬁc Mamxgcr,' .. Divisional Ofﬁ-$3, NWKRTC, Haveri.

22.Sri. Khcmsingh K. Lak_h:{m'é, ' Majcr, _ _.

S/0 Sri    ' 
Depot     

23.81%.  
 S5.  'V
A _ Manager' .. ..... ..

V' '*Dep9£'Nu, I'; Mangalow Divisiem, " . Mangaliixjs, 24.35%; mg Shcrigar M.H., , Majbr, V' V Sfu. Sri. H. Nagappa Shzarigar, V. Depot Manager, Yeilapur Deput, Belgaum Division, NWKRTC. . . . RESPUNDENTS 30 Transport Corporation (Cadre and Rcc:"uitmcnt).«§§;é:gtéI§:ti:t1:$.:5;' 1982 (hereinafter referred to as th¢:».'.l982 '" 'V brevity) which were bmught intu t:t_vt§.1t;t The 1968 Rcgulatiuns astvtttwtﬁii as Iiygulations were bmught into fonfc %pft§V'is}u.si'sgnction of the State Government asA'~xg;c;uir<-.:ti"' of the Read Transport 195$'. stated that under iigsil af§1:x§intJ:ie:nl3'§by promotiun are on an ofﬁui::t'ﬁﬁg 4131" the of ufﬁuiatiun and subjugt Ed t§.2:tis§}atc;tt3r3§~--gti1n:Vplction of the said period a pmmutec V. _ in the promutcd post.

U§i&.cf'i:Rt;gulatiun 12, a candidatc who is selected by the Sets:-:;t§u;1.)4kuthority fur appointment by dimct recruitment is A '~?_°' rE5qz_nirmi tu undcrgu training as may be prescribed by the t V'§CurporaEion before: his appuintmttnt on prubation. It is therefore evident that it is uniy alter compitstitm of Ehc training period that 3, direct recruit is appointed an pmbatiem and on 3 31 satisfactory completion of probation, he is awcrviccs of the Corpuration. There is no pr0visiL};§:'--m§-ﬂlﬁﬁiig Corporaiion to keep a person in indcpendcn-i 2 instead of providing regular of the Kamalaka Civil Scrvicés as the 'KCSRS' fur bI'cvily),~..V_Lhcrt= iS '3i»v{ij4;.-Vv;ik;h&anal¢§1g"(ix:§Vpmvisiun under the Regulations. -- L x 9» in WI'88'l 552002 wen:

sclccled'.AfL9r Tr4ﬁ'_ic Inspectors by dircci rccruil!_x1en£ "'an_£3 ﬁjﬁjtauintcd as Traﬂic Inspcciurts on 'H«1Vii*Jﬁc£iiiuner was appuinlcd similarly as a 3.8.1982. The first and second peliiioncrs were: pr§3'13:¢J}Al£:<A1 as Assistant Traﬂic Supcrinicndents by an "':i1"dcr 28.5.1934. This pmmuﬁun was, huwwcr, termed 'tarﬁxporary and it is only by an order 11.12.3934 iimt they reguiariy promoted, though with czffcasi ﬁum 12.10.1984.

The ncxl pmmoiiunal post was that uf Assistani Trafiic 3 Manager Class-II. By an order dated ' pctiliumsrs were prumoied as Assisipant e£'I"1t:iating basis. The order did4__noi 1.-.;1'e,.~;,{ period as regards the an mam dated 5.2.1993, { gm; ma that the officiating prom§}:iiu_;1 wgvas' even though as an 7.11.1932' the above posts and qualiﬁed for bcsing V_ _v It stgitaian advcriiscmcnt dated 11.3.1997, " V' ration i':Hw'i'imiVa licaiiuns for various sis includin- « W pp 130 2 Traﬁc Managers, by direct recruitment, Ii "£3 h'iv§,1*liF: ﬁ§'$!if1l that the Noiiﬁcalitm indiuaial that sclswlcd ..c:g:ndi.(i'2:i¢;a-5 would have to undtsrgu ouinpulsery training fur two and it is unly thereafter, that the salectcd candidates ' V: " "would be appointed on probation. The respondents 2 to S8 in the above: pctiliems were aprpuinted pursuant in st~:Icci§un:s main in icrms uf the advcrtiscmcnl as trainees for appuinﬁzrncnk to the % 33 past of TraiT1c Managers by an urder dated very 1-same order 315:; stated that _:tiVir.--.-.& petitioners who had been prumoied:4t1n:"Qt;i3ciati;§tg"%3a*siSu:§Na§fi:~.VV reverted to the: substantivt7j'V'Vt"I:'::'.5i~1£s of ufrafﬁgztt Superintendents.

1: is siatcdlhat petitioners had continued {Q t)cpol Managers, on an in-gha_;gL;,e~ gusts of Assistant Traﬁic Managers. ' 'ff an: equivalent and intcrchaﬁggbls further order dated 19.15.1993, the as Assistant Trufiic Mangers, can L' ﬁlzargc basis. The petitioners 116.1 and 2 were as ATMS by an order dated 29.1.1999. The third"pt%Eiiiont:r was ahsu regularly promoted by an ordezr dated It is stated that the Curporatiun had pubiishtzd a -sesnizarity iist in the uadrc of Assistant T 6 Managers as on 13.5.1989, 34 Draft-wise vacancies for prumoiiun and direci recrtiitmei;!'L:'s:z2;: . 31.12.1982 according to the Sﬁllioiiii-:'y""}i':2i' g};§g;¢;'ai.} ii of 31 pmmuiees. The Curporaticn iwas-.requirediEc_dcti:i*1:iif§c. seniurity in terms cf an official fnieiisaomrziduni dalfxgliiiii It is further contended. ii:i1£:d"V:'Z9.I.i999, the Corporation Aiiad List in the cadre Graded} as on is 1932 Reguiatims. lhe posts of to be ﬁlled prcmciion and rt:cruii1iie:xii::wai*i*anled applying the rutaiicn, Q)!' the mic ' _.¥iy:;V£¢:m r2;g:'1*:1_t§i},I, the first vacancy of every {Wu vacancies being i'pr(;\éideii'.v§1;§riA':1iV promciee and the second vacancy cf every Ewe:

vacancies being provided for a direct recruit. As there was a of 31 vacancies in favour of the pmmuiees, this was nut taken into accuunt under the 1999 Provisional Gradalien List.

3 35 It is the furihcr grievance of ihc . stzniuriiy as Assistant Traﬂic Manggccrs waif "i=e:qi'1_'ir¢iiV {Q " "

taken inio account from the dais: ital' i§1i.£ia§_.i'uiffiiiiia.ti'i;g - 2 promotion, but in View of the it" V i has deprived them snnimiity '~Hm»i{cvcI, the direct recruits of 1999 -sgsnioﬁty {rum the year 1997 iLsz:§1.f;:..:V'1:7his isizvas.-3 t::ii'Liifj_'~s.1,li'£lig: if.3b_it3C[i£.)ﬂS [dud by the . igradaliun list (if 1999.

Williuiii ihc ﬁnai gradatiun iist daicd 2l.l._2002ii According it) {he said iisi, that .3 been pushed down amvcral places and been placed above them. Pciititmcr no.3 it; n£3.L4_i::vcI:~ii_ri<}.iti(I<2d in the seniurily list and snrprisingiy several A1" who were never promoted as Assistant Traffic: ii ﬁnd place in the said H31. The pctiiimmrs were " "ii)t':f01'6 this Court challenging the same.

é Even during the pendency of this ;3eiitie$,:1:,"'*e.lhe respondent «~ Corporation by 3 Notiﬁcation H published yet uncother Seniority LisL\yhi}e " 2 anomalies were found in the Senitirity;"Li:§t eE_'ijhe"yg5gf._g6t32 and therefore, there was need'tbf"'pt1bliShiIVtg L' invited ubjeetiuns, if any, tn the §aeme;ett.t'rhc 'peaimiers woutd highlight the am that t seni:;)1fity_::'i§"si.VLv~'as ﬁnalised even before calling. objections, after its Ionnality. The same was not even breught to of the petitioners, who huwever, heme}. ﬂied igtlmediately upon becoming aware of the ' Fletilieeﬁtmn of the year 2004. It is in this backgmuxxd that was amended to include a challenge to the I;'tc§ii.t'i4'cuIiun as well.

3. In Wﬁt Fetiiiun 7004/2002, the petitioners had joined "the respondent ~ Ct:-rpuratiun in the year 1982 as TmI3'3L:

Inspectors. They were promoted to the cadre uf Assistant é 37 Traﬁie Superintendents on 31.12.1984. In the year Assistant Superintendents were pmmeted as Managers and subsequently revetrteit' :::s_ V Superintendents. They were, Thuwet?L*r,:"pleced.»ir; charge of Assistant Traﬁic Mﬁtttiger Class-'Ht They were promoted ._i:t'o¥ii ii} 999. It is their grievance that functions and duties of and are to be from the said date as theythatve said post from that date. The Resgéetidents 12'; direct reeruits tn the cadre ef Assistant pursuant to Nutiﬁcstiun dated 1.3.1997.

""1" of the Netifieatiun dated 1.3.1997 inviting by direct recruitment to 65 pests was challenged in " \3vfit'petitions before this court in WP1S040~47/1997. The same has been disgmsed ef by a final or-1k:r dated 13.12 2004 in terms as follows:

2 38

(a)ou£ of 65 posts nuiiﬁcd for direct recruilmcql, lht:

reauruiimeni. of ﬁrsl 35 posts siand undisturbed.' .

(b)Rcmaining 30 posts shall be 51154 in ,m;,aagu¢ "s;»*§:£_'i_sA Regulation 4 in the mtio jcjf M 1:! :'§)f¢§mt5i.6é3 and dime! rmsruiuncni. Huwcﬁgr, no :eCru'i~!::£:~_ shali bcdislnrbcd rruma;g§;sz;anunen,:&k%%{1 '

(c) After such be given cunscquganiial uf " rcspundcnl Corpmalion nut having mvLic.wedV List, the pelitimxcrs an: bcfmrc ' thisﬁoayi-rt. A. -----

' Petition 2638452005, the pelitiuncrs had 0f the Corporation during the: ywr 1982 ~ nghéibywiile year 1933, they Weft: huiding the past of As-sisiant Managers pursuant to urdczrs of pmmoiiun and had been placed in independent charge as Assislani Trafﬁc Managers. It is the case of the pciiiioners [hat even according to [has 3 39 particulars furnitshcd by the Corporation upto was no shurlﬁall of promotional rwruiixncnl. 3 K V' 31.12.1996 lhtm: were 35 excess pr{3;I1oiiL§i}§5. 'ix:

of the after 1.1.198'),-..__.theréA.V_'i$ 3 pmmolionai posts. In' terms urﬂér Eh§$ cuuri in WPI3040-47/3997 dategi' { 13 12L.2<3{1a1;% mg. pezimnm were tsnlitlcd to p1jmtgti0n~""wii}i" " Effect and ihcir rcprcscniaiibii been rtzjccied, the Pﬁﬁiimimﬁ' i'hi5; K:0ur«£'L"' ' ' the other hand, having entered a3»p§pear-azxcc ihmugh Cuunscl, in these cases, has cunicndcd as % %%%k'rux.19a~g.;

A V..'¢::lVIVl€.1¢31' the 1932 Rcguialiuns, the first vacancy of every iwo vacancies is ﬁlled by prumaliun and every scsond . _\}é£§;ancy is filled by direct rccrttilmcnl. The: pciitiontzrs who wen: posted as Assisiani Trafﬁc Managers Class-ll were holding posts which were "temporarily crcaicd and it was é expressly stated in the mtiers issued in this icmpurary ammgcmtml and work dusaeuné such tj{f:'ci.iatii1gi_ii:%;»xsi$ ii wili nut be considered fur reguiar lmalcd as part of the service ii1':~;:iL:ifxig:heri thei"

pctiiiemcrs had uunii::u°:d._iis i'St:pe:rinicndcn£5 and {hey were actuaily "Traffic Managers in the year fur any claim otherwise. i H V Assistant Tmﬂic IVianagcis._Liisc:Ici;i::(iiiiic year 1997 are conctsrncd, they

- 'minder were brought on probation in They were includcd in the provisional ii weli as in the final Gradation List. Their S8!iiL'§"iii}{V Qould be from the dam: of commcncmnent of ii » An crrur in the Scniurily List indicating ihe date: of igxjmmcnccmcnl L31' prubaiiun period as the date of rcporﬁing cf i the respondents as {rainccs has subscqtzcznliy been rtwliﬁ-ed by the Nutiﬁcation ciaicd 19.5.2004. The scnioztiiy uf such dime! E 41 wcruilws is considered on relation basis in the ra_!_§ji5"<3§V'i as such, they are placed above :13}: pcliﬁmaﬁfg b 2 pmmelecs subsequent tn the entry oii.di1'§:ciiA.ai:cft:ite¢§' ix ' The respondent ~-- woiiici ihat the V ﬁnal Seniority List 1; certain anomalies and has been duh;

i""'~"'P°T3lf'£1- ii9}:5.2004, which would hold Lhc..ﬁ§id::" lo the vaiidity of the Nuliliiciiiiain "inc lungs! sustaixzabici Further, the hiayingiivgiiizniarily acquiesced in and agreed on V' _ of wofk by them, as ad-hoe lcmpurary Assistant art: not entitled to sack reliefs as claimed in petitions.

ii Sri P.S.IL1jagup:1L Scniur Advoualcc appealing for the: Cciunscl for the pcliiiomzrs in WP 8815/2008 conicnds as follows:

% 42 The pcliliuncrs am pmmolccs tn the cadre; gsf Traffic Managers Class-11, The rcﬁpqgldcnls dAir£:§:'i --. rcuruits to the cadre: of Assisiﬂni 4' under the 1968 Rcgulatitms noif 'i;!I_}d6f '[;1t$ 1982" ; there any provision or scniurﬁy.

n is for the am 1ime%%k{;.m{;;1gi%é¢;a:;:jj'%¢rkdsmcm ur the Ivspondtml - " ﬁzsuluiicn as on 24.9. 1999, ' Regulations have been l.i#.'V(V.'.VVV'2sLt.?Ilii.3I'.;.§)~a*' of its servants, has made Servants (Senio1'i£yA) Rules, 1931? 'and ggli(i6!.£i}:t¥S iﬁsucd by the Guvcrnmcni of Kamaiaka »A applicable pruspeclivcly for the dimul recruit H in the future- This Rwniuiitm of ihe: Board of we-aid huwcvcr have In: effeui on the wenignily of ' _ ' : such as the. pcﬁﬁuncrs who are promoted esarlicr to V. V'T%2-4.9.1999. As them: was no vaiid Ruiz: ur Pruvisiun made by the campcicni aulhuriiy prim to 24.9.1999, the uniy procedure to detcmrinc snnioiily would be on the basis uf leugih of service: 5 43 as laid down by the Supreme Court in N.D.Mitn:__'§f$§' _ India, 1994 4 sec 424. The date; 9f_t_:nlry'£r:i§:i}x§§"'§¥ad;e 3.»; » cruciai in detcnnining mu' iurily and":.g:ar;é_1'riu!;' any Rule 1:: Regulation. VIn¢:, €3§:lcrriiin§ng_V jlbh;-, seniority, it is to be noicsiﬂlhai '£336 Rem priasmulcd as Assistant Traﬂic basis as can 7.11.1992. Qualify the same as bcing réslrickxl lo a parlicuiar IIII subsequent order dated 5.2.l99 3,_ «'iimc the respondent ~ Curposaiiun has; f£:s!Iiclcd'*1h:e' fyrufnolion on ufﬁcialing basis as not being .A 4i't:gu}ar promoiiun and lhal the date uf entry into the Traffic Managers as on 7.11.1992 not being avﬁlaﬁle the pelitiuncrs is not tenable. It is further cunlcnded that it is also signiﬁcant to nuie that by an ordtzr dated 19.5.1993 the cumpcicnl authority had placed the petitioners as Assistant Trallic Managers on 2 indepeudeni charge basis. This uninlerruptedly an the order am; 29.1_;99r;; naeyee promoted mguiarly on ufﬁeiaiing A' not provide for any indepeﬁde*3:1;.i'* en the" V other hand, Reguiation 'i~3.v_(A4) ri1'z'i'1'1('§e1gg.'e'"1ih;it aliééipgmiijzhnents by promotion shall be on period uf one year which may fer gin iI§___'s;3z"iiing be extended by the cumpetenti:_e;;_lhef*i1}<_Ii§f_Ast: tint exceeding six months. The Ceunsei §vo:;Vlii«.sub§ixi1_ ihai even assunring for argumenifs sake, vﬁcelepencieni charge as found in Ruie

32. the endﬁlhe Government Order issued under Reie . m-eA'appl.:§Ved __lo the case cf the peiitienersg they would yet be " gnahied' their seniority' frum the dale uf "Rule 32 having regard to the fact that independenl; V' was urdered by the competent aulhoriiy and the promoiees continued to discharge the duties of A.ssistan1Trafﬁe Managers, uninlermplediy? {ill they were regularly premuted. This is the iaw laid dawn by the Supreme Court in 5 45 Chandrakishure Sing}: vs. Slate: Azf::mz}mr, (1999) 8 ?' (Taragmphs 14 and 15).

In juxiaposiiiun, the counsel would " p V. 2 insofar as the rcssptmdcnls arc 'a¢§'vcri§§5:.z_:n'cr;i dated 11.3.1997 applications v§¢[email protected]{ed ﬁiisr L' in vaxious pcsls including of ' Tmﬁic Managers with a spcciﬁc saiccimi candidates wuuld.~§1a"m [A165 cuiii:::mlsuriiy uﬁdcrgb two years' training and aﬂcr vS:aii:sfac{ufy':'." "of waining the candidalcs' seicclicn W513 .c3.ienﬁ5mcdLVsubjeci to cumpiciicn cf prubaiion. '~ ., fI'l'1::.¢ §'cS;§3sJnd§nis éicctjfdvingiy were selected and were rcquircd in pmgmmmc, fur which [hay reported an

997.' ';I'his is cvidunccd by the Training Order daicd .1 SL.i0.i§97 ai Ann¢sxurt:--M [:3 [ha writ pmtilicn, in which event, ' .i t"ca;imol be said that the direct recruits have emicmd service on V' '"f;:rIuba1iun until 8-9.1999. é As the requirement of cumpletiun of two period is a condition precexlent, the same beiiigiiecgiiglii _ts;- ._ watered dawn by reference to :1-myZ-mtjiiiiiictdtitini'c;$i:__3tt§:ii requirement in the absence cit' the seine ii'Deing'iii'::._: eg;eurgiai1ce_i v with law and sanctienedfby date ef entry uf all the responcieiite as' being 25.6.1998. This is withuuuit' ii iiielative of the contended that the lengtliivuf a3tih::__v.=.otaid be appiieabic in the absence of any prier to 24.9.1999. it is conteiiécd th:~i1-- the petitioners and rcspomkznts having . prior to 24-9.i999, seniority wuutd be as tixeiierder of length of service date of entry taken intti service, date for promutees and date of "ii for direct recruits, the senimity wuuld have to be as follows :-

19.5.1993 24 prumutees with writ petitioners at S1.N0s.9,lQ and 11 (Anncxure-H 3 4'?

to the writ petition) ~~f 12-05-1995 17 pronmtees to the wriﬂten 3ub3.p.iss_:io;3.s _ . V. f .

dated 24.2.2009)    "

12.03.1995 4

of thg: \vritten..s1}1:snI§s$iens '~ . date;d_ﬂZ34.2f300:9)"- .. ~ " 42 -- 45 19-G9-i996_ 2 protxiséiecs . '<)ftI'ge wri_t§:en.4s:1ts:<niss%cgs '2'i_2-2009)v--.' V. 4,5 M, 47 0931' 1+} _1 the_writ£eﬁ'submissions A .':'=..§iEi§':£;§~24;22G{)9) as 23;%1%1:;99?:; §;rog;;§§e§s {Aimexure-VIII

-- -V " w cf the ivritien submissions " A ﬁalrsd 24.2.2809) 49 - 50 « V' " ~ Raspundenus 2 -~ 68 direct Recruits (Annexure-M to tilt: writ petition) 51 - I27 Vviﬁilcmaﬁvciy, if seniority is in be dcttszminud rb¢{i"Auspeciivciy from a date anlcriur 10 24.9.1999? in terms u? the Ruins gosmming guvcmmcni scrvanits, black pezicuds art: 3 48

required in be dclcsnnincd in accurdanuc wiih :'.£§i$:_"

Ofﬁciai Memurandum dated 5.7.197tS..». There is rcsfercnuczz in the figmi tifaicf' uf .' in WP 15040.47;1997 'lo %vk«%g%;-.g~;;Viu:%i¢~.::;:..A'jpi' 1...... gaersons between the pagan 1.:7;93;%% Ham. Sri Y.YaIlappa rtsuruiieti on 17.2.1935 List --. Anncxurc-S to at 140. Having regard to Pam A3£.d) gr j;g§m'nu:andum dated 5.7.1976. the bioftpk the dale of umnmcnccmcni of the . .. AC2-ﬁfrci.-."azn;i~-- Rules to the dale on which the direct isﬁxaade. The ﬁnal block period after 31-12.1982 am}: he 1.1.1933 10 17.2.1986. "mm secgmd would be AA f!'$3'II; V""i:.3.2.l986 [0 8.9.1999 when dircsut rccmiimcni uf _ 1"*t'::§fx3!3(it5nl5 2 L0 68 was made by their misting pmbaiiun. Rota, or wtatiun. will not be applicabic: to determine seniority in View of the Ofﬁcial Mcmurandums dated 5.7.1976 and 5 49 14.12.1987 as also the ruling :31' [kc Supreme Cast; in B.S.Malhm_ vs' Union of India, 2008 AIR D,1<.M::m vs. Union oflndicz, 1'985(SUPP) SCC_3, J ' L Thus, the Senior Advocate that the ptttilions be allowed. »

7. On the other appearing for the respundtsnl --CoIpt3raliur;_ frit' inlet alia, conttszidfs tjhz:IA i'L1'*:'U}..'1t_: §ig}ri_:ii£'._ 1:1' Ratio Ruiz: applicabie {:3 the case, the <3f:'}§«sSislanl Traﬂit; Managcm has beam pmpi£d:d'~and pV:ff>"i§Vs:sjlv1_g7gi¢asun 19.5.2004. This is the list which 'is"i'm £2, 151imi".«._ "?mmolecs and direct Assistant Tmﬁh; Mama era; hatfbecﬁ ailcrnaiivciy, the promutesu Ring maxi .__abuv'c dim: recruit, thus, the iri Ratio Rule wiih inter 3&3 "a s:.:r_xi£i:_*iEy being given to pmmoims. This positioning was K yxéiihoul reference in the uhrunuiogica} sequence of the dates on which the pmmeiecs had assumed ad-hue; charge as Assistant Tmliicylvianagers since all the direct recruits had cummcmzcd 5 50 sesrvioc as prczebalizmers at or about the same times. "She pmmutce: Assistant Traﬂic Managers had assurr;_¢:éi _ ad-hoe basis according to the cxigen2:ic.s_ 'of Si:i,§ali£:n;' at »a ' lime. when there was no recruilrtir::1l r_ As-si'$ia;1§,« Managers at all for over ﬁv¢'~vy:gg;s in" {he!2gak3:Vk:§"'a"1,$oiicy* V dccisiun of iht: Stair: G¢>§:;n!{f_11In<;:ri't"." 'int1t;itabic that the implmncnialiqn sf lhé has lead to the anomaly uf _ in the Seniority List aircudy been working an in independent charge as Assis£a;1t»- nut as conﬁnncd fuii-ﬂccigtzci raﬂic Managc-rs, from the data of ' _dt:n1x:a;:t§¢;e93fi;é,n__l of service 0f the dime: recruit. The gland of " that the quota and rotating mics have been :.-:1:)4::1:<V1 b1§xt:xVi is not tenable. The ccsnsuqmznce of dime! recruits ' placsd abuvc [ha pmmotccs is only can acwtml of the curnpuisory 1:1 Ratiu Rule which has to be impitzmcntcd at aii times wilhuul exception. Even if {he pcliiiuncm-; have 3 51 apparcnily suffered any inuquily, ii is a case of damnu"i'i--.»sine injuria, when: there is no viulaliun uf Law, them legally rcuugniscd prejudice which naught £0 _¢ pciiiioners being ltnnpomrily appdinlugi. Managers was not on accouhiggr-f th2eiz_' Venﬁti-:;i:i¢§ni.<_V_{u V3<1_ ' ; pmmutcd, but oniy on account ¢__3_fu'lhr;:ra:_»bcin.g' no ret:riuium:nl of Assisiant Traﬁic Manag'i:rsTin"ih6f,§ic.ursc. They cammi therefore be as situation 1.31' such a chamcc 1h;§"V..pr~c_i_udicc of direct rccruiis. The pmmulécs in work as Assisianl Trafﬁc

- V 5 Mg:§Ié1'gers had made aware that the terms of the working .A not cntiiic man: to any lugai rights arising " service. The liiioners imvin availed of % _ pt: 3 su«4L§':a.. without dcmur, are rcsluprped fmm rtsiraciiizg A' such commitment. In any event, lha peiilimmrzs haw ;mct:ivcd ad-hoc salary imsrcase by way of charge aiknwanct: for the higher level of duties that they may have performed. They @ 52 are not entitled to any out of mm seniority adva.ni,ag,es.. er; :}1igher senioriiy list rmxking tn the prejudice of direct ree:;:;f§£e,'¢" j"

3. Shri D'Sa would submit that abuve primary euntenliens t§ie"----:gp1ieﬁe 11:: c§1eve'iia1g....,Wi{i1 ovemii Assistant TraII'1e__ Manager${,' sersipréiyh haay be Viiunsidered as foiiuwsz _ 'av:-_Te in their erdest ATMs in tliieiy .::iiei'it}fSe:'2i«:fi':yV"and te prepare the %%%% %VTﬁr;a:ie,ggn;;a;ey':§s§hy eeeigiiitng the highest ranked A ';}§f:)sa:eiee " "$6.1 and the highest ranked ;%e;:é;;: No.2. Preceecziiﬁg en that " " baeie. eﬂ' weuid he placed above the : (hweet on a 111 basis in the order of their 'V ' e ratings in their respective lists such that in the {Est 311 are number places wiii be ' ~-ﬁseiipied by the pmmotees and all even m1:nb=er pieces will be occupied by the ciirect rwuits. T'i;is is What has been done to eempiie the impugned seniority list ciated l9.5.2€}{)4. This also eempliw with the direction given in the 13.12.2004 erder in Vv'.Ps.Nes.15048 to 1534'? cf 199'? (S-K) with g 53 respect to {he direct recruit ATMS after the -H' '2 lug candidates have been snitabiy ranked.

1)} i) To assign 35 sex'1io1jM1m)s*t ;)§'fi1}K31§§§:'S " _ en bloc back log 35 plac<:s1;>Ai'ror§1 3t_*} ta} highest ranked direct reemitsléixy e:3£'m.l])i§aJ.i§;;§i)f1§lt3T 1:1 ratio by the appiicaii:7§fi§~Vx;-f tl1é.i;31pta.1fl11i-$2,

ii) Having thus .vs_*iih_» 35 fifxnxﬁteesvfiaznd 35 direct '-:9 mica} the re-xmaiaainig pro:no't§e's: z::;tiga*l'V:":€iraa_€.:f avajlai-hie in they A'I'1't.a;i_ cadfé ' H the ptf{)x11g'2te§¢s"' dilw,-1 recruits §€.'Q'i2.}._\'L§:,:f, "'al§én1ati'§éiy'V in odd anti even tiu::1{)ei*eéij'-f;fa5r~z1'7'I to in eorxrpliance of « ihfé 1:1 14atidf3 y even as per the 13.12.2004 » _ orde,a;§; '¥V§Ps..3¥i'osT l 5040 to 15047 of 1997 (S-K). ()'i"ﬁ':e'i~'e}nair1i11g prornotee and direct recruit heizxg assigned places on bios or {)ih©'!'Wi§3 1 .:;""V}1cc*0rdi11g to their ATM Service 'C§i§ﬁIi8f}CBII1eili dates witheut reference in the 1:1 " V "ratio ruie.

The hatter option wiil, 01: the one hand, give iiiegai and iilipfopéf recugniiion and beneﬁts to ad hoc temp<3a*ary and non-regular chance promotiosns and on the other, completely 'set at naught the 1:1 ratio requirement of seniority list placements, Not only would introduce an iﬁegaiity aztd 54 irregulaﬁty in the seniority list of ATMS, bu§...a._i$éV§:' in due course" , for prrmnotions ti) the 1xexi':l'xigv};g§r Divisional Traffic Superintendet_1t Ca'-_i«:lr'é:" Vin _ time 'to come, for proxxmtkans to-A :;¢.;: i:«e3it_'h§.glxer~..__ f cadre as well. Such an' i2f:_regulés:fi.t'y.t10w V' in the seniurity list of 'wcstlld..l3y effect upset the $et1lecll.s=.u9§i'kitig:_.pf lists as well. mfivisable to go by the V sia) --"'alici--l.I'V_ig_ '.'---uphold the valiéxitgi me wxiority list?' Hf: wtmldv énctiliuns be dirstnissed. appearing, on behalf of thc ms§§¥5ndent.Vw"C§lr}$L3r@liu1; in W'ri1Peliiion 8815»-17/20='32 wuuld » :'cQniz::iL%_in4l'1h,e sums: vain as Shri D':-.a and places reliance on " ' Vdguisiuns:

& arwiher vs. APSRTC and Gihers. ('2{}04_)6 l ~ ' 'SEC 729,

- H UP Sercreiarial U.D.A.A.xsuciaiicm anti Gthers vs. Sizzle of UP and others, (1999)! SCC 728, 6 55

- Isfeshavcrhmzcira Joshi and others vs. Union qf mm, 1992 SUPP(1_)SCC 272, ~-- R.S.Ajam cmd oihers vs. Siaiej " "

(1W7)3 SCC 641.

- Siaie of ﬁcﬁahamshlra S;:r;;'£§;2. _ ~31 L' SUPP(2_)SC'C 406 .

._ R. Vhiobismm if stud oihers, 2008(1)SCC% .. Stake :éiir;;f;w_vs. bnR.1V.Bainagar anti others, (1992)2S::?C 3.S'(i: ' % .. Union oflndia, AIR 1991 SC 1145 . .. Cfzermai 'VC'z;.sf£onzs Appmiséng 0ﬂic:e:rsAssc3cia1icm vs. Univn

- ~a;r1;z;1£:;@1kg}zhers, (2003) 7SCC 273, 'i.§f£$l§,1'(3 !;!£{)IIlil that having regard to the legal posﬁicrn a3 53 A X1" %:i}ik§t:ni from thtnse aulhurilitis, the writ pdiiitms be dismissal

10. By way of rcpiy, Shri Rajagupal wuuid submit as follows :

3 56

That the siand of {he rcspondcnl - Curporagigﬁg on mis laced a rehcnsions and contrary in §a\}&*"~ éiﬁfﬁﬁii by the Supwmc Cour! cf India. fulluwing are the primary cuntengiunéﬁ' 'V

a) that the: seniority only and not

b) 5 in excess of the .... .4 ,_ Z * to the quula ﬁxed, with win . smiiority has to be on ruta basis ,, , _ 9n}y' ' .. :=hTi1a£ Quota and rota are inaﬁcnablts.

H "1§hc.S¥:nior counsel would paint out than the txmdiiions in » «gdﬁrﬁsemenls, the appointnwni orders and the rcguiaiiuns are 5611' evident. In the fact: of which, the Curporaliun has placed a memo during fin: course of subxnissions; bcfure {he 8 57 Ceuri, dated 9.3.2009, to subsianiiale the ciirecl recruits have been put on probation on though a training period of two ii1"Ii'i{1'!€':i orders issued to direct reeruiits: as per'*adiveriiserr§enA£" e'ven'p though any reduction in the at the behest of the Board of riiatter being placed before been reduced £13 six II}UIllhg:;.__. on an apprehension that file _';>eriod of two years would discourage 'the _ igioining service and lhai they may Hence; of reduction of the training i and dearly illegal It does not aﬂbrd 21 right {he who claim to have been put on probation on I 27:a;.ii199;s}

11. In this regard, Counsel places reliance on {be following judgmenl:s:-

--« Malik Mtmfmr Sufism vs. US?' Public Service Conmiissiwz, (2095) 9 SCC 507 3 S8 The: counsel would umphagizc Eizgii: ' recruits cannot be put on prubafibn «ijntil of two years training pcriud. The cuunscl '=.furlV§xc':r. _ 1hc Corporatiun h2:Lii '~rciie_:d' A man-ed :0 a. Cunsiilutitgn Bench i:i*~D'i'}5£:;:i'--V~'Recn1it C?(1.xswI1' J vs. Siaie of

5. The comzlusiuns 2tivii1._l}iii1 I are as folluws :-

" "£1 7; .22) we 14925! that :

(?i)'AC3ncga..zx'ir1wzmbenI is a[)f)£}f!£f8d tea a' past uaccordifgg fr} ruie, his sersioriry has to be ﬂrom the date cfhis appoirzsmem' V. and H01' according to the date of his canﬁrmaiion.

The corollary of the above rate is that where the irziriai appomtrmmt is crazy ad hoc and fit)? according to rules and' made as a stopgap arrangement, the oﬁiciation in such post cannot be taken % {E} Where the quota rule has broken down". »T am? the appointtreerrrs are made from_ -.. » saurce in excesza-;' of the quota, made aﬂer ﬁ>i£¢;wmg""' #2:: '_ A Pr'e.s'cr'ibed by c'.-ppointrrterri, r!1£2'«<_1p;)oi}:fe¢e.$" s°ho¢1'i::i f;;a£_ ﬁre pushed :1:>wrf*.?;éZ¢}w .c:i}):;=§*'-hieéa-.f: ﬁom my %g:her«k%seu;~{:e ifsducted 4:: we serve atzi'£at;+,ar ;.*;;:;;;&% V' 'M « 'lwhﬁkergé I xzfhé 1 pgérkriif» --£fa§,> azzrh¢:rr'itie5' V' '--"£c«._{*éiz1t'ﬁfe... _;;.w:r.v£sIor:s r*el:::IirIg to the éF;2T_i}1a_-'*i::v a presurrzgmorr shouid " Ere' f?aiS'c3c'3 i':'1c3i there was such reiaxatiorz "what: tizere is at de \2Ic2'£:'or: ﬁvrr: the quota ,, , V ride.

{{3} The guard for recmitment from Ike aiﬁizrerzt soumes may be p-rescriixea' by exzsamtive in.s'tmctions. if the rules are mean: on the subject.

ﬂf) Ifthe quota mice is prescribecf 3;}: cm e.2cec;£five insmzcrion, awe' is notfmiéowed corzfinuouséa for L': mtmber cfyears, {he 3 61 inﬁarerwe is that the arecutivs: msrruciiors has ceased ta rernair: opemiive.

(I) The posts hgld by the permar:er:t Iy. ': : is Erzgirieers as well Q1?'£bi'aii'i?§g'V"".v Deputy Erigirteerx z£g1derf...4t?fzje,:

Makarashtra the 2 V cddre ofDepu{y '

(ii) The d€:;fE'iQﬂ a2'e;2V!i"r:g._ _' $?:"3:»'<z% Q ;'m;x>rtant questions '£m_rj1c;éEr:?rzg--'«..V ha' «' pésrticular V «.:!egr3a*£ce ggiven cw5risider*ati0r:

" rather than V .s9c;'ii£i;1»i;3¢3.£i?TA-j2i¥rj_. ﬁrzdirtg our any possfbfe VA _ ¢a§9afo?*; It in the: irrterest of.S'érvi¢:e A.£¢;$V2i'r::¢e3i!ie a seftied position." . "

- H LX Cuunscl wuuld point eat that this judgmmxi is ali {he judgments relied upon by {he m:spc:m di::nt - Corporatitm and in all those cases whcrevcr {he Cuuri has held that at bmakduwn of 113:: quota rule écannut be presumed, it is based an a deﬁniltz Rule its that csiftcct likt: as in Garza! Bhinmppa vs. State: of Kamalctka, (198?) 3 62 S'upp.SCC' 207. The Cuunscl wuuid draw pariicuiarﬁ to Page 223 when: Ruin: 17(3) :3? the (Z'm:1cra} is rcfcncd lo and which did not pcmzii the; u u quota Ride and mandated that be made againsi vacancies s(:lift.'5L:l ' recruitment and he poiiﬂ' v§§1'siVv'V"ihal litéfe' nu such pmvision in the 1982 Reguieiginfiis; fen hmui. With -g$_;_('§uVb5q:}§¢e;1;{;}H§s. APSRTC, (2094) 6 SCC illgt the uunciusiuns arrived at Paragra'pi2§%'4aIitiV--'.'«>V of intcrprctaiiun of Ruies that 'umis.-:1' ca$1:sidcrdii§)n and the cunuiusion of {he majority at on the cuncmncd Rules and ihttrtzfmtz, the *d63::isioii éanxihi be uf univcrsai application. a "§'i[h rcﬁzrcnctz in Keshavchandra Jashi vs. Union of " 1992 SuppI.(I)SCC 2}'2, he would point on! that at " ' " paragruph 21, a ﬁnding is rscordcd ihal promotion was wuimry to the Rules. And further, at pmagraph 4 of the writ 3 63 petition, the asstsrtion that initial indc;)endcnt":V:'e:}fiL§1f§;¢; anangcmvnt being in accurdancc with the Ru1cs"A«}tézs. u out. The respondent -Corporation dot daily-:

of such arrangement.

Similar wcmld be thtf: (.'«&lS(:'i'1i'.':'!t.'):.€aI"VV5i'.!$ the ﬁcie:v.ti.si.r;-'i': in State uf.Muhams}zira vs. San;'a;2 SCC 40?- It is iii: State of Punjab vs. Dr.R.A{Bha£§1a;%§a}ﬁI;;::A_ 330 wuuid have no applic§itjo1': 'as V'i:-mutt then: was with regard in the optzmtion r§§3t¢r'.fér.gtppL)inbncnt under a rule: rule. ., . . Ramakcmlh Sripad vs. Union oflndizz, wuufd also have my application as the case dctiit 'tiinchargc arrangement whereas in the present case 2 .. it is indupcndent charge: arrangcrncm which is not contctnplatcd under tht: Rcgulatiens of the nzspczndcnl -

Corporation. Inspiration was apparentiy drawn {mm Rah: 32 «of 9 KCSRS which clcariy entitled cuuniing uf seniurﬂy dale uf indcptmdcnl charge: mrangmnmt. In Chermai Cusfunzs Appraising C.I_:I}'ir:ér.s"T:f?,$.Satrg;4iaii§§r:.A Union aflndia (2068) 7 sec 275if A6. ?aragraph 36, ii nut have any ﬁxed quoia. A1 pmgraph gym; appuinzmcm of direct ;3rume£ecs was ad-

hoc and in terms :31" the Ruies. Rule, the same cannot be relied 5)' The Counsel would furihtzr iha[ Vo3:., hand, the decisions cited by the itself wouid support the petitioners. z Secretariat EH)/i /issue-iation vs. State of UP and k » %';7:;m,%g199~9)1 sec 723, §;» at Paragmdx 2, ii is staimi that though apgxsinirnent is icmpuraxy, if it was made in accurdancc with the Rules and to a 3 65 substaniive vacancy seniority wiil be counted frum temporary promotion.

Similarly in R.S.Ajara and c;i;iic:V;-*.qs»' »'.A_'1=is;'. Siaﬁcf' and olhers, (199233 SCC 641' V

- at Page 654, Para 16 itgu .1' aimed that seniority would be reference to date of appuinls1iriét:g3¥{;n ;iireci recruits and in case of ' to the date uf prumoigpn in Lht: case on hand, the pmmoteEs~».\a;mr§ charge of vacancies that wer~.:3l:cut.:ri;1inly V'iunVg: 1cr1:n vacanuics , This judgment khcrcfum ﬁaiuegld __ Ihc: case uf pwmoiccs rather than 9f the 'C:t_.J1";:i'(Jx*&'iiisg-,~.Vzk?;;:

x The Scniur Counsel would fssrlhcr place radiance on jizdgmcnts in the case of

- L.C}2andrakishore Sing) vs. State: qf fvicmipmr, ('.I999)8 SCC 28?' whcmin it is laid dawn that, @ 66 "J4. Seniority itself bu:-.'ed upon iengihy S€5P'%v'ig~,e is an acquired righl cftm "

which entitles him Io be "

further promotion. It 1};

by service Rules. Sxish 7-[A provide fur '§§¢-1;io.*;f£j;A..A:

reﬁrrence to the dﬁfe. :;ppc}i2a.ﬁ§reri1 the class, ccﬁégwy lire appoimmeni 51! __ only our: d}°~§:¢a_ €e?2zgthV- (if .§ervice. Such . 1 be on the basis of the 4' oﬂicmtion or an the = ¢:rA_A[' cirﬂérence cgf substantive in the cadre U?' grade or sender '«.:'i>;et3zich may be reckrmed from the date of ._, _ irmafion an the basis ofregrslarisfaiezm. LA 5. If is now well seliied Liza! even in cases ufprolmlictm or 0 rciating zzppuérxtments which are folluwed by a carﬁnmaziivn unless a ccmtrary mic: is shown, the remlered as appoirzinwnl or on pmbaiim cwmoi be service 0 mating ignored fur reckgming the iengt}: of § 67 continuous qﬂidaling determining I}18pI£1L'§{.iI'.?_l}I€ s§:?:fa~r~£§}~ list; '-- _ '4 Where the ﬁrs! uppéfinirﬁcfézi X Iuler on, the 9c,zp_prm}:}s!A conﬁmmfion uuiﬁg§ﬁ§"VA;ﬁ(FJ,i,..§ha3£ relaie back cahje gin' « is A i§a.a;:_ the; cﬁfire wwice _)_a{_ivl['l vfgfﬁmpzcted in

-- to the ' ;§ﬂ}é:iaiiw1 In Ihis .'}%% ré§é§;iiwI:"'~}§ie ;?;r:g{y'° our view by the _ ' Court in GP. Down' vs. ' _ Guvemmenl of U1'. "

' :_R:_eiiaA.ncc'Z Tun P.A»:1'oh¢:m Raddy vs. Egiji. Charles V )4 SCC 433, wherein it is laid duwn that A has to be determined 0:: the basis of the Ruic in _ can the date: of appointment.

In the present vase an hand, there. was nu mics. The dates {sf independent chargts arrangements are indicaiai in Anncxum- H to the writ petition.

'é .. Dr.N.D.M'ilra vs. Union of India, (1994) 4 SCC #74 Vﬂlerein it is taid down that the normai r_1.:;i_:é"ii«i3:'rf _ seniority in a cadrc: is the length ufVsg:rvicc '_:~rJ:i5st:na;c 431"' * statutury rulcs or executive instructions to the :1-3.1' "iii:-'z light of the admitted pusition,'ii.tI?iatV it waster_tii§;ii1iij$t--.iix:1i:, L' way of executive instrugtions VAi.th:it'va iR.,t_£i6 mganiing scniority was laid by rcsulutiun L31' the Curporatitm on 24,9.I9'99~ v::v£ni§L--.i;3tirsiu:2::v"i*ccruitcd prior to the said data hittttfi ﬁxcti in accordance with the icngthv sf -xic'c.. _ above baukground and having regard to the i it wouid be ustsful to recall as a backdmp the circitazniztzgxliuis lcaciing; uptu am cariicr writ petition in V117' 15040- ii disposed uf on 13.12.2004 by this court. The iilfitfiitionﬁft-; therein W611: appointed as Traﬁc Inrspccturs in tin: ytsar 1982 - They west: later pmmotcd, 01:: various dates, as Assistant Trafﬁc Supexintmdcnts . In the year 1993, they were 3 69 pmmoted and placed in independent charge of _ of Assistant Traffic Managers. Thai_:ma;;§poin.tin"¢nt: Apugt " u of Supctinttsndents was from two fsssuréics 'tVz1ai:1_ei'j;z,"'pxiséitgtitatz and direct recruitment in the Qt' it »xrasi».;;t)r§_tt5r:t1¢::'3 tixaiﬂ' the cadrt: strength of Cttass ~11 in the respondent - :52 and that the Corporation only in ruspcct of 14 pasts by an advertisement datcdw 'invited for 65 posts of As:sistatrtt_ LT"'C3as2-:-II. The contention was, }xz»1»xf;ii1"gt.rcg:a.Vrti~ ttftltle tiadtc strength, than: cmzld not fat: direct 65 Assistant Tramc Managprs as in which therein who vvert: in independent chargn as Managers wuuid be displaced and haunt: the

14. The Curporation, on the other hand, had contended that as on the date of publication of thc Seniority List, there 9 70 ware 55 vacancies of backlog in the dircut recruiis in 1l1:¢""¢.:;:d;'t; uf Assistant Traffic Managers. It is in order in vacancies, the Notiﬁcation had been issuqd,V_u'~:a;1d :? 'i1é wag b pursuant to an appmval accorded creation uf 3-4 posts uf Assi::ian__£ further contended that 111:: posts oiily pari uf the total posts. The -who were wurkjng on officiating it pi§rt:I'y.}:n ad-h§.¥a'.:' arrangement and lhcrcliprc, "was: _v;~;Iid and in order. _ _v Thia§'{3o'ur.l,V disposing of ihai writ peiitiun ha$ he§d~. that lhc Karm§,tlaka Siait: Road Transport Cotpumiion Regulations, 1982 came into effect and recruityncni to the posts ufAs:si31ant Traﬂic Class-II is by pmmuiion and by dircci rtnruihnent raiio of 1:1. From ad--hot: scniorityircvicw list produced V' " the respondent ---- Curpuraiiun, ii was noticed that for the period from 1.2.1968 10 24.9.1972, Lhtsrc were nine vacancies to % '71 be ﬁlled up in cquai pmportion by promotion direct recruitment. Duly um: pc1'sunmwas pr¢si:mt.é§}&, gigiti ~.. were ﬁlled up by dimct r¢:¢:ruit::vir::nt.;"'? 25.9.1972 to 31.12.1977, 1hc:etyv~;.:;§c 312"-V'3..3wei*e..tt' pmmutcd and there wt:,:1;f 11 L' -.Ii'h;;.3vac'an;:ics were carried over. 31.12.1982, as against 40 tugsruitcd and them were no shortfall of 31 posts to be of the 1982 Regulations havt%.1;§iné 1.1.1933, 37 persons were from 1.1.1982 to 31.12.1986.

wily two dime! recruits. This court found that the pmznutees was wiped out and there wen: six pr£3m1it1;c$ sin cxccss uf their quota. Further, that it was in ~ this cesntcxt that the Corporation wanted to recruit 65 persons ditectly though it was contrary la the Ruins. This uezaurt held that atlcast after 1.1.1983, rccruitmént shuuid have bean according to the Rcgulatiuns. But contrary to the Ruge,:=1ati:3ns. § 72 37 persons were pmmoled whewas [here recruitment except uf two persons- Thus K V' given pmmuiion and in order lo fbmaiiitfgxiiix ii impugned Nutiﬁcaliun was isetugi {bait-gii' it is, (if) Regulations. And it was égirporaliuri would be juzstilied iii L. by direct recruitment anci_:i'n_. pusi.s., the Ride caught in held that out of 65 posts Zgiuiiﬁeiiiizjg.;ii1*ecE«.ife4;1juiin1enL the recmiiineni of first 35 pusis islairiid . The remaining 30 posts shah! be, up with Regulation 4 in the ratio of 1:1 » ;be!._weeii«.%pr:d'xnQtees and direct reeruiis and that no direct disturbed {min appeinnnenl.

A. V'5§:is<.mf.-at as the Seniority List pmpared by the "'..Cori3s:raiion, {his court has iaken nulc of the fact that the ii was "Ehe subject mallet «J the preeenk wrii petition on hand and has held the: the parties can agitate their respective eunieniiuns in 3 73 this pciilion. The urder of this cunt: in the abgﬁe :,;:;£§ia';{":a.:;*;§--1.T ~ pelitiun has attained ﬁnality. In thal;" ihr: szi4m::j "'l'xja4$'421.{§i. }::;:efi1 chailcngcd. Thcrefurc, the qucs{it;;i1.__ ._ present writ petitions is the (i"01V'.f't.'.'|.3{I"l(.'$t.-i.':'.V"f._)_I"0,§,}E:t31"i?E'i:iI:';V of [he VV seniority assigned vis~§§i-lﬁxis jiht; pr@;:;§c§.sscs znV'.t{§.' Vi11t: direct recruits in the impugned ASt_:i'1igri';jy I;isi--;;'~. ' ' ._ insofar K seniority is concerned, n£jf'i'hé 19332 Rcguiaiiuns, provide for any Schcrmt £61" of scnioriiy .

Bdaird. Qf___13ircc{¢3rs of {he respuridcnl -- C-urpuraiion "3.-.Rcsuiu1iun on 24.9.1999 adapting the. Kamzﬁaka Servants (Seniority) Ruicss 1957 as wcli as the guidtivifnas issued by the Govcmmcnl of Kamamka vidc "Quf§iciaI Memorandum dated 4.12.1987 apart from any amandmtsnls issued by the Si-alt: Govcrnnicsni from time to time and that the: same would be appiicablc prospectively far the direct rccruilmcni vacancies [ﬁled up in future. Therefore, it is % 74 clear that until 24.9.1999, there was no vaiid rule % cumpelcnt authority lu dtzttarrnims senigrily. .';3eim§aiii3,£iun sgf " V. scnioriiy would hence be an the bait-33 .%i-.ng'i.h '<~.*cf':,=t-.'fV'V.:%i¢'.~.s:"*:*;~:.:~_.é laid own by [he Suprcmt: Cuud v._:g.?'-'of L' (I 9913):? SCC 474. In <;§f;;pL U{."f")BfS«{)!lSf§{3!"lJH3t)i6(l txarlier 10 24.9.1999 conical'

15. _V§ig§:i§¢::'ixs;§£§m§vo-uld be the date uf entry Viniu saniuriiy. It is not in dis'puic_ Rial Vv-.rerté prumolcd as Assisizmi Trgtﬂic Managcrsnn =c\£}1t;iai.i:ig«§5asis. Such pmmuiiuns were noi V' _ ';!1A5i!'!'};'V"lV'!'Iéi':f".~.--4.'--'§iV7I'. Though by a substaqucni order it was lﬁgtsy could not claim their secni-uriiy by viﬂut: uf suggh pwzxigsiiun on ufficiating basis, huwuvcr, the pc£iliu~rrtm<s AA zléiicr placttd on indeptsndtmt charge basis- This ' '~_ ar:'angeme:ni has cusatinucd unintcrruplcdly when the peiiiimmrs were pmmuted regularly on officiating basis on 29.1.1999. There is nu Rcgulaliun pmviding for making any independent f:

75 charge armngcmcnt. Theugh such a concept is ' 32 vi' the KCSRs, insofar as oper'cati¢,:'n"i}i"P'..t;l€:.'32_ V the petitioners would ccrtainiy be to from the date of the independ'é'1zt:"'uhargc'"a1"§'az:gat:rIt£;;1'i."having V' been made. The date :.g;;ts\c:i:rrt:.t3f;' Traﬁic Managers can c;t_:rtainlVy.._b:e_ 1993, if not cariicr. In . Supreme Court in L. évfanrpun (1999; 3 sec 287l<£i:ds--.s:1;$j:tt31*i.';~-..i:"

5' ~h}:su['a}- as' direct rmsruits are wnccmzsd, thus:

invitivtftgappiicatiozzs dated 11.3.1997 did specify seiczxztcd candidates have to cumpulsuriiy uﬁdergﬁ years' training and aﬁer satisﬁitztury cumplcstinn of the seiectiun wili be uonfinncd subject {:3 cumpitttitm ﬁmbatiun. The direct recruits who were setwuted by urder 'Hdaled 8-9.1997 wen: required in join the training pmgramme. It fuiiuws that the direct recruits conic} nut have entered service ?> 76 on pmbatiun until 8.9.1999. Any reduction uf {raining period could only be 21% !}1t:_i.ns(anc::'i3f 'v Directors of the rcspondcnl - competent authurily to bring --§B*u_u.£ Iii lh-cw.' absence sf any maicriai" iii "and admittcad circumstanct: that the miilttéi' (ht: Beard of '2i$i'ir,1;:§;;aI<li.'il gi:;.:.ii'r:p¢:A:ii':i:ﬁ*--.s,:§i._i_ji§:§ io cunicnd that the Directors in il dirtxzi 'badrc bcfutu 3.9.1999. iiiiig iiiéiving been taken as 8.9.1997 or the d3i.t.7iiU.f "i.zi[o'iiscrvice having be-an iakczn on any dai-fgiéariicr not tenable. in this backgmund, the » lsetiiuifiiy.ii:;;.("~vis-awvis the petitioners who have entered service i " pmmuied prim" 10 24.9.1999 and the dircci 1'%:{iI-!§.£iit?f;2:'.i'i*ih£) are deemed to have cnttzrcd the cadre only afwr iiziirgxpletiun uf a {mining of two years from 8.9.1997, the Seniority List wuuid require in be znucliﬁcd ammrdingly. é Direct Recruit ~ 1' In the maxi block period.

4 P. S1101; Kumar 140 accurding to the statement 11111111: by" C0r*,.K1r:;i§11.}11 19111111: wrii 101111111311 w1>1s040§4.1.i1997. L ":11; £f0H1.f1wing 13 persons were promulcil 22.03.1983 to 15.02.l992asi1¥'.&i&'f:

1.' 'I)at1:mof SLNO.

Q_ prétnoﬁon asit 2 ' 31101.11 dbe 2923. r"..:.'.'.~;.';c'1_«.»'1:.v».1111*...:1_€§£1'1131 22.03.1983 5 ~.22'9.Y.' 29.03.1933 6 "3' 3 233.11.. '1'eiia.xé£:;iki3{_ 22.03.1932 A235;v.1s1.11' '- 13.05.1929 ._ 'Nmyaim9W9111y "23"'?._E. Ab1iuIRa.him 13.05.1939 9 ;;§9.S;1... Hombaiaiah 13.05.1989 10 ' 11.;'241..B..9c. Gurudev 13.05.1939, 11 24:3. Amaxeshsaiah 13.05.1939 12 .3419'; 101.101. Nirrxbtngikax" 13.0§.1989 13 ~ ':.....V.S.Patil 13.05.1983 A 14 N. Mudciuveerappa 13.05.1989 15

247. 13.11. 1111111311111 Dcsai 15.02.1999. 16 249- Om Pant}: 15.02.1992 17

251. Syed Naziuiia 15.02.1992 13

253. L.s. Gaekwad 15.02.1992 19

255. K. Ratnakar Shertty 15.02.1992 20 257'. C. Ragginna 15.02.1992 21 "§Z€"sif_1~iT"5"r:-a.ka;%'fa"Ba7£:%" 15.02.1992 22 é '39 Pcrsuns at 31.1495. 225 (Sri. ;';"(3»upala'§§fi§}ix'§?.i I5ﬁij>; .22? " A (Sri- Shivalingaiah), 231 (Sri. K. impugncd list Anncxurc --- S not tiit:nl"m_xéd fist c.>IV promotions fumishcd liiﬁle 'until @eli':iz:nE11o.15040~ 4771997. Names of VS. who were shown in thtia ' promoted on 13.05.3984} V'«iV¥°:s:.c"'iinpug:3ed iisi. Therefore 50 pritmeiians'h;w;§'%.wg:ea i"r2z;dt: an diﬁfcrcnt dates.

5* » Du1{:ig._:vLha.' cummcncing fmm 18-02.1986, . pmmulcd bcfuru 67 diruck recruits {;§gp.§n.jg;;1;..: to 53) entered pmbaliorx an 09.o7.19§9. qtmla of 1:1, 67 out of 68 proxnotsms have to be A. piacecl "above the direct recruits and 68"' promotee namely Sri. " 33$/'mma promoted by order dated 23.11.1996 will have in be placed mluw the direct mcruils as he; will be the only prumohsts in excess of the quota. This alscs ﬂuwsfmm the ﬁnding recorded @ K, \ at Pam 15 uf lhiﬁ ﬁnal Order dated 13.12.2004 M 1504045047 at 1997 whezrcin it i_:_s:....r¢:_c:.3rd_«:':éi"'i1;i: "§$:§cci at » prmnotccs thai than: was vacafis.;y,1'_'_' qualiﬁcation and they had ezigagizagy as: baang%pr§mmsi a1i<i ' ins-{cad uf pmmuting $33.. Exégulaﬁons, 30 posts has/ta been (ﬁﬁi':IV"t§&;'§'.:.fa-=;:ruiL1n:e12£ and ii affected lhcif. quuta mks, ihc:

seniority \:c='.%i lV! 193' May 1993 to Anncxiﬁra-:1' in-_ "the wriitcn submissiuns dated xgzili l}1n'{%?':x'i3i:1u:t-:::: frum Si.Nus.23 in 7} as against 'A 267, 269, 271, 273, 275 and excess of quota i f:ii1d the impugned Iist and names of pmmuices oﬁiiiﬁtﬁii 72 to 138 wuuid be 67 direct rmwuiis who are at even numbers frum Sl.N0s. 142 in 274 in the impugned scniurity iisl. Bcluw [hem wutﬂd be Mr. Jayanna last pmmuitae if he is in tsxuess of 67 prumuiees {rum 13.02.1936. % The Corp-oratiun wuuid be requirud lu addrc$_sj':"'ti§:i ~ 81 asscriiuns in proceeding lo re-dc: ihc Smjioxily .i;i'st.--. ii. b « In (his vigsw of {he mailer. I '« G) okngg, WP ssiszzzpoz a~.-.~% f."g:1¢*m1_ %M ' * Anncigure-s is quashed. J Q' ':'v";">..g Anncxurc-F is € Vq§é§ﬁ§é..TT}.°

- * aliowe:d. Anncxtm:-F is n:sf3'un.dcnl no.1 is dire.-clad to redo the . ~._Scniurily Lisl by aliucaiing the ﬁrsl 3}. vacancies in 111:: uadre uf Assistant Traffic Managers lu Dapoi Managers from 1.1.1933 before appiying the min prescribed under the 1982 Regtﬁaiions and la cuunl the seniority of the petitioners in the cadre: of Assiaianl Traffic Managtms fmm 7.11.1932 and to count the seniority of E dircci rscruilecs appoinicd pursuant advcrﬁssmcnl dated 11.3.1997 only:--;1§¥i§1'V-- k§{f§é-£._ A. from 8.91999 and lt)--"'gmgi ' beneﬁts.

The pica an bchaif of that any such recognition of would have 8. cascading ¢:ITe§:1 other Seniority Lists c:lc.,=:' the mapundcni - be a ground for denying the rt:li r:I' in the ., 5&5?

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