Dr.Seethalakshmi D.K., vs The Director on 21 April, 2011

[Cites 3, Cited by 0]

Karnataka High Court

Dr.Seethalakshmi D.K., vs The Director on 21 April, 2011

Bench: D.V.Shylendra Kumar

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IN THE HIGH COURT OF KARNAT /
CIRCUIT BENCH AT 

{}at<3{i ibis ths 2181 day 05 Aprii  «'   
BEFORE:   L"

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THE B:o1\I*BLE MR JUSTICE D; 

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re. TIIE CHIEF EEEREIRRYI
GQIIIERNIIIERII' GE' FLARNA'£'AKA,
I~IEAI;I*R AND E'AI'v'IZ§LY WELFARE
DEPAR;'FMEN'I' {MEDICAL EE}CUC£¥I'I{)N§I
V§E§1.f'IS SQUDRRI BANGALORE 

4 BR.E'2AMAYAN'i'E EIIRRREI _
REE: 48 YEARS, QCC: SERVICE. 
EERI; OF' OPH'I'HAI,MOLOGY, '
IIIIVISI HUBLI ' 

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EU DEPAR'I'ME?E\E'1' GE' MEEDICAL EDUC;¥l7ON
M.S.BUELDING; BAN{}ALORE« 1.

2. THE DIRECTOR  ' »
E§ARNA"}'AKA H\§S"FE'fUT€ OF MEDECAE, SCIEE'€CE?5§
{I%{§}I,M,S.} HUBLL DIST: DH;%RW'AE}2 

3, THE GGVERNENG CQUNCEL   ~
REP. BY ITS CHAIRMAN, 
K.I.M.S. HUBLE, DIST: DHARX:VAD".:'

4. DR' DAMAYANTI SURANAGE  
AGEDABQUT: 42 YEARS, W€)R"i{ING AS. , 
ASSOCIATE PROFESSOR, B2P2R*rM2NT'eE T'
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5, DR. UDAY MULGUND  2  «
FATHERS NAME Nof§z<:N{@W:\3  '
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ORDER

Misc. W, @8178 sf 2018 for id me. 83S?4£ sf 292:: as ifzciutis €1'1€:'g*{évd'.'ii;§Q_;r1?'--:¢1i p;fgmgs%.%a:¢ng { with annexures and for the aciiiiigaféi racording the submission cf Ci éj::>uns'{<.=.é1» fer ihva {Garth resyonégni $.:o*3:'i:,":.'VL_:;.~§1'1uEi:;r::j_1.i'ts th'at*'i1€3 has no abjection fer a1Iowing"4"t#h_i$ -¥':.)ut requests for some more mair: case and to further matter:

2, _a§1;§:ndment even otherwise <i€:ser'v€g§ :95' Vbs' in the waka 0? tbs affidavit; supp9:*i1iI1g €;h_é' s;§§--:»1i€:ati<:;i:, peiitiarzer having noticeé same "V.-S:2b.§jéq:;$::':".__ ésvéiapﬁgenis whiszzh were :20: wiihizz iha §:_::é*wE§:<;i§;f€%~ §:s§ éE1e getitiarzer saﬁisr arzé which hairs came iiﬁiﬁ'éf:};isi€§%é«:ﬁ§7'Sigbgsqzzﬁziéy, baa geugiié fer reiiasf vis5-é.~a:§8 8.1'i}'}€%_:.I§;'€Sv gméuceci aiazeg zﬁih 'ﬁe a§>§}it:a;i;i<i;:} as;

A ..jL=s:vEh'§::r;v§s€ tizs §:'3.j3;'e:* cf $25 psfétégzzsy as E: giamds 5:13 {he

-- §€'§i"£§(§>1'%, 'éfiﬁ be Csmpieée and the §€i:éiG::€r 225:3} fiﬁi be: abk: ts seek far 3. prapsr' and :3ff€(t1:iV€ reiiefg in ffzis writ pxstitiarzg 33 Mr. Dariar, Learned Ceuriséi for requégts thai {E16 matter may "'f*€:§:"'v :i§s'}':;:»SaI""

itself; particularly, as the.»Trn.gttef .hé6.V V0m:::V{€ earlier and had been adj0ur11ed"'AfQ: x;vhafe'*v.r3f reasen.

4. I do not find any ighe matiﬁr at the instance 13 represented by not one by Mr. Suressh P AdVo€:aJi€s, but both of whom 5:*s:11j;'4S€:':?}_§'f€§'§<.3;i:' %3d;'O2__1r'nme12t and not K661": an geing 8?} with 'zﬁeriis, thcugh each caunsei has a " 2 &iff§%f:%I:é:__} feasan iEsr..$.:=:«eking aéjournmelaéi §iz'v3?§':.,.;p§t§§:é'§ns are fS§E};i1"€d ti: bi? d€f6:1e:%€§, zzgaizﬂy by aw €:§;':€""fi%>i:a§_;'€ €f'§§;>:fsr:::':1€§:t§ azéé if at ail i§1£'fi§€§}i%1§}? by $236 . §:§a.r%£;ai3'§§é: iastitaiis ef Eifisdicai S{3}Z€§'£C§S ifs? Shari 'K_{EvE$§} _ zi"i}b}é:éi§: the ;;«3ti§%§:>r;€§*s 3&3 K%.?Q§7}{i,E§§ 228 Aasisiant ?§"'§f€S$§i'S,, and are aggrieved by certain sﬁniority Zist sf th€,_E&$'éTi§ta:1é Prsfessgrs working' in the institute and pubiis?ié'<:i« whérsin figure$ the? $131116 sf fourth r&--§§»o:§'<iei::f: «.*a;xfE'3é it appéars is basicaliy an empleyezﬁ of ;:1:1;:% 5.53:: "€}'0é.?é::j:'1:r:%:é:1%: ' and who had s:e:>m€ to the' 2iE_:§,i[€}:1€i%;Tif1;if:Z,¥,;ﬁ'> deputaiien basis for the first Er} 1§}'~3'?, worked as a. lecturer and it a p<V:A>vs'[ graduate degree 0:1 Qphth§11m01Qgy T'i:; bu: in between, intermittently; and it appears has been ﬁnd after the year 2802 deSign;§vt'i<§"ii"' r€Vi'§V<§Ei from Tu.tor~cur11~Le<:turer 1:3 Egter ta Lec::urer»~::urn»Assistant Pr0fe$_§{3r she has Cantinued.

:§,_ "a9g§a:~g 'aha: wiziée ihe faurih rsspendeni was 0:1 ghe had Qpted 1:9 gait back :3 hey pa;ré';--"aé §ié§'a§tm€n: aﬁé ééaé §i)£';':€}fE. appoéntﬁd as isstarar 313":

. §';:eL_.@X§'sii§:g v3;<:a::t gag: of Lssiarez" at Baggaieie T'~__'E'ii?V;€'¥:i§é'::3.§ Cdisgﬁ, Ban§_>;aE::.3r'€ 331$. ii :3 géaimsﬁ iihai she had reported is duty in the fe1'~v3_'%:.~§:_~§"g:'sV:;:"':i'.." sf O6.E2.2S05 and was pmmpély, gs': 21g?.. ih '£116 pagi of L€Ci1,1.f.'€i' in KEMS,»~H.1;b1if;h§ﬁ':§%;:»::2§:i_'f:g3z:Lfv_«;§«%}'. bagis azid th€:r€f0r€ the Medicai Ceiiege had d§I"'r3::C'E.€§Ci »--':~%?! *ii:€é':i.ip'::_::V§:i_§::1V': hand over charge of }:as{r.éf{s ': légturer at Bangalore Médical VIv?EAeV;é¥;r:1 of the Dsparirnent and E0 53r§«..fé;f£i{i'::.x,>"i*i for having repcrted in vV}i§§\««iS§ ?. It,a_p:j::éLr's;,_:_haiV___?:Ei'<:--...V;;}_¥~,1»5 respanderzt had, on such gpgwmigvé' "i%Jh§ié».__Vizrofking as 3 Lecturér an depuiiatiéryé spied :0 get herself ab$,{:_%§f't§e*€§ iii V';f:i':_§->:v$$:*§.ric€s <3? KIMS and a::c€pi%ngf the $317315? -<:§i:*'£%§:r Ezaﬁ came ':0 bi: ésguaé by the Stats %Z}'?;1§,2§G8., %.i§2§€§ "£336 aatizsﬁéy :3? Ehé"'*--€3<3--.:?eé;<:*§:'::»:::1{ {>5 Karnaiaka, gigrzeé by S.Aﬁ€€S '.'*i:*;3§§ Eiééiiieﬁai Sesrﬁéary ii; G®V€§'1i'7:E'§':€E1§., E%ea§:%: :é;3i;r;i%"Faz1:§Ej; Eﬁfsifam Eﬁeparéizzzemi? iiepy ggradacsaj 33 {mt 1¢::2 e&, 1 L3: 1% ' gm mgea as sahaym \.

IU ¥VsP§Ne$638?'é'§ / 291%') indicating that in so far of 48% respondsni 1.23. Drgﬁamajsarzthi Suranagi,. 'is.:27gjf1='§€:»:ii%:«*3& her name arid rank in tbs seniority' Eist Ei}T30.1lE.{;,i:v be' <>.§::;i{Es3d,' j $3 21130 sf one Dr,V.S.D0nimat:E.V_i§_ Grthczpri-dis:$, as {E16 senigritg;~:}:e$é"{{§r{;V to published independenfgly fQ1}Qﬁ§§?§;fg--.Vt_/1% p"<;x}§;~;/;A;;;f1<3r1t Ordsr NoJ{F%R73£Gﬂ% 20oS;Exg§ggy§}a§§x:s?.:L2008 aﬁer aeeiiing their gaif:1ar1g:e with the DPAR gammaxuagéﬁiig 1€f"' ; """

12. Pﬁ:*;5é:;r1§iif:g "i:wé"~:f1" terf':ri's"'V0f ihese neiifications and corrigeriritimgthé«."i$?'T';<*.¢é§;;:i3g:der11:»Director appears ta havs issueé a FéV--i_jS€'£i f:r;31'.s'é':1§LGrity list sf Assistant Prgfesgars in .--._the_f'§3}e§;f}:r:;n§:é€"«Q.f....€;>phthalmo1@gy in $313 iﬁstituie but S%1é5"5v':I"i§§ {;e3i:21j§/E;}1_e name 3f 49* respendezzi azéd giving détaiig asA:#;?3:*s ::é% f-bé $€€§i iii} Ehﬁ differeni saéumzés {sf ihs fisaai . s€::i'§;?:§:§'A 13:53 35 Assisiaﬁé: ?r'e::a§<=:§s02"s a3 had §€';€ﬁ fiﬁaiissﬁ .»_ §ik3s11.2§Q9 as per Arm€XLu:*e~E' and whiiéz tézis _'i:zd'a;5é:1&€:;;§A £31153 §iSC€}¥§§§€C%;€€i SC: cages} $€::§:sr§§§; 323: G? »*-3 iwe Yyr H Assistani Professors in the institute as showing the so ealled seniority posiiiotf' of respondent. appears to he quite izleoeuoiﬁs ;e;fx:Ti»%rii2o:3aii:?e; . ' petitioners have seen red in this eopy of whieh is grodueed eeiitios Caused by the 15* responden1eBi_reej:oI;hiiryithevefiwake of a subsequent deV*e1opreeﬁ£ I _ in _ the Government Order dated o3_o8.2eoo..e-:>p;;_~.;p:?{¥;:3.§g§e&:i' as AI1neXure~K publishing the 4:2; respondent has Professor and is appoiﬁ':ved._ *:o }f1*ae»._é§os'i~:»_of..ﬁssistaot Professor against the newiy Cfeatjeci Professor, aﬁ such exercise and;3e:*obat:es "e;13;:§{:a,rs io have been made as to fhe hzsiiiute found out that there were '<:§m§«§;f fofﬁssisziax/1': ?rofessors in {he itzstituie and 33.1 of é§1_e:::_v:eev:feAa1rea:%:: iéiied Lip: two yosts hy éihe zfery eerie ";3e:§*:§o:ie:'s sané three poses by eﬁzefs 312$ ihere was so '¥e::'3Zst§=::g" v3,{:ane32' $3335} ooaféossiy is aeeomzsodaie {he £3? .. Hzfeesgaozzéeoft éoio 21 gjosi: of £ssis'{s1o:i ?:*oi"essor., iio whiefs she I2.

is said to have been promoted in 1:er:nS of the C}{:n.¢{é:iii::1€nt Qrﬁei' dated 'C?3.{}8i20C}9!

13. A1} such sxereise, gimmiciis é;n:i7.:i:'t;u_$;-_f§}:i'3t has iaken piacéé, @133}? rsveais {he ki:3C:'--.sf'--._€ieut_.':+;zféCE 'patérémage perhapg the 4?" respondent }fiLa$"V§Ii€1dé{i__5'.:":<"i1 V2533 réceiving fmm the governmental' a.<.:hi1c::i1s[' :4

14. The faﬂowiilg noiiiiéaiﬁofi isSu€(;i by thé 15' respeﬁ:1é:i1;i:';'.EPu}:Qex11re:'+E.§.«:1v is .p<::inf:eCI, Gut ':0 be the €}7€mQp(f:I3€3.IfI,_3f£§;:__§)_€i7 {:"1§'S1ibI1}i?§Si()f1 cf Sri.Dai:ar, Earned Caunssﬁ fer' Ehé 'ﬁe-tiii:)1'iz3fs; with the notificatierx reaéing as unﬁer:

" §'§§a§E§§,§i«=if:S",?'E;E?E15\£};'':388/2Q@9» : 9 Office of the Direséer Karnaialia Ensiiéuie Gf §%i'ed:Z::'e:zl Scienae H:,§:2Z:.B€j'€:2dan::3§. Q3. 2&2 §'€QTfFIC.§. TEQN 2&8 jbiéawéng zigaching Sig?" Qf zﬁzig H §?'iS{'iE:iE§€$§"i are pra:"ra§ie<3s'i graviséénaiég :0 1528 gas:

gézgas/Er: agairsf; 32336:"; as;r;§;?: immedéafe eJf}{?ez::*§.. £4

6. Unless oiherwise decided 33;; {he appr3ir';{i%ig;

authority in any ease every empieyee sE1all<j£;e_"e.;i'*.VA prebaiiazeljer 5;: perieai e::>j"£wo gears. ._ 1?'. Berircg {he perieei cf prebaiien _i.%?.e_A4_'e:;z;§.Z§>;;gﬂ- shelf be required :9 put in'"5e.ti§fI::eier§-.,s;:e:*uiee .. faiiing which his S8f'U§C€:;»S31{2.Z3:j.E5€.'ZfC£§3Z€*.VfG¥?,__' iermirzaiien 52:: any iime wi:?:::;=u€._e§'ny _ :;o"§f:£:=e and Leiifzeui (lily reaszm beiiég; :;§s:g.*iieA:"ife2" zfze"

same appoirzéing au€h0r£§j;};'~~..M V. ' " S 8' The pericd pr{3.?:9'a:f€}n m;\_::y, fe2"v-reaeen So be recorded in wrifigag, --ex{e:§:iee?,bg; the appeiniing authority. " * = --

9, Beriz§g:he;_' prd0aéiQfn.'V'g3ez'ioe:§ 'He/'She must produce?»€:zr:i.c:'Ees€ iii naiior*z(:i"ie;dexjournai and ene <.:::":':ieZe1in'1'_V:ir:z:e:m£':::1'f£;3:5.aEesfih himsey' as firs:

auihogzx Sd/ ~ Eiarnazaica fnsiizuie Qf Z1/fedécai Scienee Hubii"

°'7E'E:é'"eVie§ée gisaierzimyeiéi havirzg" its sway ever the ineiimie had such iﬁegei aetierzsg 0:215; TS feirem" arid prezégetee~:§':e4j'..§:§'{e:*es'{ ef iii}? :res§:>e::&e:::i§ die reaiéy thie meiifieaiiee i£7hie'3§'i has caused 'the Eéearé 'earn; Ear ihe }3{3'i1i5'£:%§ﬂ€fS as .2: §€§'SQ§E {er junios Hiﬁeie ssedree 31 pereisgz whé} is v:1%'*{;uaE13r ee EEGW eejireei 'Le zihe 5 wt?' 13 instizixztion, having been absorbed mtg the institution far ths first time in ihefgstar . was werkmg an deputatisr: basis :33:

in fast having been pro1::C>Vf::§§C¥..V' io 't?£:f3 Prgfessor only in $115; year Vgffiéspeittg far junier whether in or experience in the post and a per§Gnj:ec'h';3 idéputation steaaling a march GVEQJ. .3}«{;§js;':ji'?:ﬁf£éVVV'Emplgyeeg whcy had been a reguiar bagisﬁ since inceptfign being Egft ianguishing in the being promsted to the next prorzgfoiianai p:}$':' 0f Associate Prefegsor from the earlier c:f:5§ séV%Zst;:ar1: ?r0f€s$0r a post: which she is purporting 3:9 '%ia:9€=:?is§§di 2:35 §'€SpO£'ld€:"1't irzstituéiem is tbs cause sf a£'<:i<ti<:::_:; 'ths p€i::':§9r:e§3 'CG aggamach ibis <::3u,:'§ sseéiéng ' 1 é " -- V "3316 fs§E<>z"§?ing rsiiefst A '§i§"§.. §§7?s§38'?4?f2§I§ .55} §SSi£€ a ;v:':': Q!' C€?"Z'i{}§'r:ZZ'§ gr dzireczisiz 0:" arﬁer qia:asf':€::§ {$16 @556? ?§~*'@,, A Ki} K] E 2?[§{i?§%§f2QQ8 lb czazecz {)3.C?8.20(}§ issued by Respe. .:;_g;£::~e::

is predueed as Azmexure~K. E3} Issue Cl wrii of eeriiera2f{....e3,:'_ direef£%i§zé.';V<,>z*':3%<ie:r*V_ V quashing the erder/:z§{f{fZea'ié::iz '1in.__ 'ii;-f::w,_ N9, 7 EGMS/EST (2 2 X388/2G€£3§ 2 ef c:azéee:3§}*e3»:::ea'1e'e.j issued by Resp. No.3 _E 82, prernoiizzgr .Resp.f*~§o££» L» which is predg:ee<:£_V_é:e._Anrée:»:;:re§L;~V_ (2) Issue a writ __of eeriiaféofé 'Q26 déreeiiierz ':52? erder quashirzg :?¢e~~..e_ ugidated. _ and ufzriumbered senierizy list "en (31 'showing enlg {he name of Resp.;'VQ.4.V_V praciueed at Annex2._;;é"'efH§ 3 «

d) fss;_.:e_ Q niar{:.:3§1n";§,:::jj--:j::'>' ;V§:fé%;:1Qte the Petitioner :01: the*."§{dsi*-.:3f 'A;2$beé§¢te'--.Professor w.e.f 30433» __ If} {:{J.,_éEre' *be>1eﬁis?.

e}_ Gr<1rf;:'--'sirx._e?1eo£he;~..._§:r:zi£ further reiiefs as deemed 'gjuste c:cnd«.€2;pg:5rop-;'.,ic:$e in ihe Circumstances, and {he ériiefeﬁ Qﬁusﬁee and equity.

W361 89012311 « ~* A if €;és:_;e'«..;vriI: 0j'eeriiez'::12'i or ang ether Lari: er ezﬁer orders passed by {he 5551 Respenderiz' 'X ea:-e&::§::%,f:z;2eee, in ﬁfe. amfee K':/'M, B'Zere ' aide ;'m;':e2:ure--E, reeéresleeeieieeigg aéseﬁjing V " a§»55'»§~2ee£eer:e§e:2i ze {he eadre ajéeeie. ?:"Qg'§ by file i2~'"i€5 ~;R€S§€%%"E&€F"f;§" 5; §?'C§€2" ﬁcgieﬂ 3G;'G.3,f2§§{Z?, in §':?'o,%{§§'%r§S KESTE { 3 £388! Q9-- 2 Q vfﬁe £;ineXz:re~F, eréier <':iaie::i:23 ,1 5}'?! :i.3§£ 8, in H 2"Jo.KIMS/EST; I 2 8;' .2' OJ I, ::{de AzmeXure~Q, Cider, Da2Eed:28;"{32j2Q}O, in %% jj _ NQKIMS /' SINK I } / 3513 / G5-SE31 VEDE _ ?'€3S§?"GS§€C{iU€Z§j :'e~desz'§zzaéing E316 b as Assisian: Prqfl and ii} Censequeni apart '%;:(L;'::z§hiri;g;v. 25:5 dz'r€:C: the 3%? Resp0ndc;fs~:_V'»%i:Q: ﬁe; the so caiied :'eComnzezztia_:i0r§;'V'}§1éuﬁ7§5 :§f:._&subjé<V: i 35 {5} of proceedings dateﬁ: 2 {;};"C!5

iii) direéi _§5"?€3 to consider the z~epre;§en_:7a;:£ ¢}%:s J /%§5;"'2o1 0, 5 5; 12/2010, <:zs':d'"ESE?Z'}'i$:S'*1'E-.v_&i§§?A?mriLeA:ures~H & J; K and ré:g:f;::>: :::.rid prepare {he seniarizy iisig in 'Aa5:ﬁ<}r<:Z{:n,é€ ::,§ﬁéfi: 4§ye~£<:1:,v and Siricéig as ger , '::§LiE}:.'V4':€Zé'§."é{E'S.'V€'Z2"'E,$ .,§a:e::?z Giher reﬁigfé as {Vhis E%}'Qr2'§:>£8 C::>::r:

5518 Ci:°€::::'rz3f;{m€e§ sf {he Case incéudéng 2i%:;f:' ::a§is§éA::3f'{;§*z£s :;:r:'?; §€?3§i{*i(T%?"?, in $328 €f3CiS Qjjzzsiéce. _ CE5; "~.§'v'iLr.Da§;a:x }€a:*:1ea:§ cguzzséi wguici afiso aéraw 1&3; zségtszieiitixi :9 a :i;{}:rerm:*1€z;t ?§@{§§§{:3s%;.12<>n N:}.AKUE§A £25 34 MM: 2907 {A} c1at€d 39.05.2367 in of Government of Karnataka and Sécrsiayy E0 thee G0Ve:*n:::€n'§;'f}§:par7_i;n:.<§f:'§f _:3f 'E.€é'§§hf and Family Welfare (EV'fe&§'::V:_2:};'.A_A_ praduced at Armexure»K*§"-..:1{L€;,_giheg as id» the kind of inﬂuegxce "§..h.€ ?i£'v'?n :i.:}:spe:>nd€:m:

yieidéd in the as the 4% r€SPC>1'1de::1%i's 4:i'Et_:I1e:A<x;r'h'i§§: £E'>1.N:3.3 of this 119tifiC3~31C__'.?1 promoting the persons__Vgﬁ.ﬂ1: §{§.;;§:" pay»s€:a£es in the premiﬁiéeé. "Qf L€Ct£};I'€I'S is Assistani: [email protected]§rf--§_'_' that so far as the 41;»; r€spg;>'1,is:i§5né: vééﬁcérneﬁ while she is wgrking in ihs .E{§é'$_f;::r€t {as par the than existing Riﬂes 1 V%::,».?;'::ita:')§ this prsmeiaé pas': is éssistani ?r£;:'ETess;_a:;:" :i~:r'id {§::é§:a,:i:2§ thafi 1:: Spits cf a pesi {hat 3% }g§<:e}éj;"te 5;§'§S€ or cmaésé; 3:: fzzéursg :22 give seffasé 2§¢Ei}.2i}@? aﬁé szzisﬁziig ihaé '£318 4*':

:ﬁ:f:i$sp€::::d€::3% 3}} aksng haé bfifiﬁ §E};§§"iiZ?§}§E13€{i E}; £533 19 Government far mare than what Shé aC€uV..?};}._1§'._V\VE1S entitlad to anci Ciesserved and aii {his Uni}; to fihe ciéstrirrzezzt of tbs pet.iti§>~::»sf:;9.v tlirféis and therefore the pre$€n'E. Wrifg pe.f,T§Aﬁj»§<§r;é§', "

':7'; Respondents haai b€'e.Lfi"~..pu:v.::=n'r1Q"::i5'é;"V'é,fi<:1 afé represented by Vc:'03;n$6Vi';' Tl.'1e ﬁand 29¢ respendenis have statemant of Qbjectisns a.ur1:1;Ws_0 .vVre:évf$§nd€nt, Far a gem} :ne3.;3<uir§: §'AA~-:ii1;*;'€':'§_ __%s.._gp-.' r:<é;;§1y mégtatement fﬂed by the have Come with an Ehe intarim order graniteci éaréier ':::3%'.":E2i1;§.'*Csuri. a;g«zé{ii§«, them is a $63313' cs: Qb_§€€:1iiz::>:<:s LfikatéV{E55'».:hé€{"~gsziiiozisrs aid this is folimved by an a:%:@._;_'1{3§";:ze:L:.?é; appﬁzsaiiazi, @bj€c{é(2r1s fi§e& 'big? E201: Contsaisﬁ bef::>r€ ihii' €02.33? 'éséajgs, yai ':3;_:r:}i_§¥:er :°&§E§z ':0 ihis p':*9§if€:'ati@us gisaéings in {he .V péiiiiiﬁié zéniy '£3 {ha diazizagz {:35 '£326 Judgs Ezgéz {éiisﬁia ZU heazing thé rnatter! but to {he :nerrim€:_i:t,".:'§>f{f"-ihe iaWy€:*ss?

19. Whig ail Saris of :eC:%j:;1i:'cE~i§? abjﬁciisns have bﬁﬁf}. :<'3:§S+'ed L*s::=.beha1.'f.AG?' iif1e7 4*? respandent in the state'Vi:1§:°13t also an bfihaif 05 'E116 33' a.'£'i<T3._ .'3l'V'F5"ft:S§3<5i:;;ienté;" Sﬁzbmissian an meriia Eearned {:%0.;:'11'sei":"a1ig%["-§:{i:.5i1"{€nt is submit that the aré exhaustive snough Vwrit: pstitions and {h€3I'€fQ3.'7E:-fgiiigihéii'i:;ﬁihi::'a V€1%i{" p-e':,i.fi0n nflay be dismissed v:«3.e::a'tif2g 'éihe £:'1£'G,:im "::s_:'{Eé:".

20. iearneﬁ Additignai ,:%.sf'£i%':§::'2£:€ submits ihai thaugh Shffi had tha writ: §eii1t§<3r: on bahaif sf i:h€ SHE :*<35s§_:;;é:';é,;:?§.9_1'*1i§;,--»l$:'§.a;ta%* 2:235': hag? Written to E263" C1i€"§}'{S,

-e._ »ab$:,:€' érwié peiiiéimg but Submits £135: ihsrs is V"-i_::2_ éiéjgpaiészi Q? 3:2}? §ES'§§"1};{T€§€Z%I1;'§a €<3r§ha:':{>n2:::g fygm 2.1

21. Be that as it niay, 31 matier like tE1ji'sv: "§.$""..;:0t gairzg is be deciéed b3S€ej an the isbjectigmg fiiséi the :'€sp0.n&r?::1=:.se" if ai"'._aI;§1. x can oniy be is pain: Gui:

pesition er Qeadizigs, if}:-.:;;d §:>"e€:;V_aK;ei"V§fé'§iw§§y tin:

writ': petitioners, 223 What is 13 not essezztiaﬂy §1G'i>}{."quéiiifiéfi arse or {hi3 41"

re5i3c3ndef:3; "Which is a matter €ss€nif:ié.'ﬁy §§;%:vt1;:§5'§:i' of the €f}'Zp10}%'€f$ bu:

what is petitiens is as to the manna" §f«.e:>:c3;:'::iSei_ Gf the pewer an& authority by .,..A_Vp€r.§'§;::2;_SV wjha é;:~:::~~u:::: publia adminisifation. in $116 Eiarzéataka, iristittzta sf Maﬁicaé S{*.ié'::<:€' '--' j';fE:£%:,:kgE: is an 3.1,:ta:1i:1'z:Q1,:.S baﬁjxgg ::exsé§"T:i}:i§:?:§1éss E8 $33558 aviihm $13 meaning $5 Article ﬁzz: Censéiiuiign sf Endia azéd iherefem a'::;ii<§n$§ €}3"§§fE:3>. ::€>i,§fi€s1$i<:~r:sg ?§<:€:::r:§:'a::é:;:::s arzeﬁ 5 221 xvhai mat? issueﬁ by the Eéaé sf iihiﬁ insfi.i:__22i;ia::, are 3.159 amerzaitzla is jzidirzziai re¥i€:::_':'*-- '£;§";_be examizrzeé. 22:1 'i5Ei'i°{ ggiiiizszzs 3%' 'me Wiihiﬁ ihﬁ SC{3§€ {}f the €X{EI'{'.§%3'€~.i::f :%f,%1$ §"zi.1f§é=;é.i'§g:tiL'Q::}'~ Qf gudiiziai raview {sf a€}::1i::§$t%:.~:"5:i'*s%é'azziiﬁig, _ "

23. G1: apglying ibis éiexziexzr, in respect of the what transpirea is ihg anﬁ irraiianai marine: exemiseﬁ by csf favsuriism, runs thro11§vh_'ts;}:en by either the 33%?

9:' the is: a:1.d grid :°es§ s:::}..€ni:;"::.:§i§:3é:::m1:s instiiutimzi zvhicii 123$ iéyiaiterzz fer §m3:::9i;i:1g, paireﬁigizzg arzé. aim respaszdezzi t;s:i:1%: er wiéhmgi §z1$é:§f§£%__33:§€:s%:V ﬁg 2:113 1333?: sf ﬁsggeiaie gmfesser aver kfm::% a'i:ms'e :32 péiiiiieiasifs if} %3§1'1§::'3,§?'€I1ii{3§: :3? the §Z'é.:';i¢'é 332$ Regulgiigzzs aiazi £2: grsgg :s'i3?;a*:i6::s ééf 'ii 'E V"

the fair manner of fumiétiomng, that is r€_qw3.1;§~:€d on i:h€ part <3? every pubiic 211:ih<)rii,y? 'ta i-iési; 0f Articles 14 and E6 of the Chm}3:itA::€i'ij"1";::';;f 'E¢:'f:§.§ax. _

24. While §}'&bIi{3 s€rv2fr:,_::~s ::=*:fé'..0p€,%:.'A.'A.{<}A' :1£§',: é.§ axfaiiable fer merited Q Opézi Csrnpetitisn. Ruiegj' [email protected]_I'1d AR%;;'g§;§§%;"i:i.§>r1s'A--éfe' framed ts ansure that while pronloting persons, emp10ye3es9 they aye: methodical prapsr man"??? '§:Gri§f0rming manner and arbitra':2:f1f1§s':a: 'iﬁiui-Q"€"8,:;£§§ Véngéideds 25, ;";'E":;<: iafh<§1{é"éd€é, sf having 9. Eawﬁ. an élctv, 3. Rum §s_t":: e'i3:$1:':'s:._ihai them £3 a méiheé and $3336? £32 €:.:§::.¢iiéI:1i1;1g 0? pubhis a:J.£h<}1'i%:§€s§ ihaf $30 a:*::..i%£:*3:fj;_ f..--éb<:::§§n§ 33:3 diciaéariai :€n§en<:}; E3 ~;:2§:§:':i'::.%;__é'd; £9 prsafaéé {if 33:35:'? E:IE§ 3.3}; ez:1;:>isy€€.§ EEEE

--i::?%:3:§}3<§ iii 3. {air gzzaimsix 2.4

26. The facts as r1et.ie<:ee:1 above Clearly ::;'?:i'iCaies 'mat while the pe!':itic>:3e:*s have been V¥?O:T1{.i:':g"§f3 §i?§"i€ Qphthaizneiegy departmeiié ef inst,iie::f{,_e'je.VsQéeeisiaigﬁp Prefeeseys ever Since the year ZEEQF', .__.§V3feu,{:%:*5e:<::i":'se' from eeegigooe, the _ am permitted or otherwise §:.g's.e'beea E1.eTa;§.}e'<i"'arcane}; bus': to be precise bve":.3f;?eer:e""a',=.g:;§?er}1me:1'i-A department ans} the inetitute eve-3; is in the pas':

of Assisiane. basis only with effect fFOI?f1 are in such a @851; for the first time promeitedf 43:0 peer the Geverrzment Order and ggaigiei er 1*1eve1y ereaieii 619% pesi:

'"~._ef._' ;?3:ee_e§eien{' E?-r.e§eee0r 11:: {he departrnerzi ae ei?:'er_:a?§.'ee: '-.{§'E§ ihen aii the existing pests have s aégeéicijg fiiéeii gap aneié as premeiiea agaieeé; exieiing r_.::aee:.:':~e}?';.hav§ng beee iappeneé for {he firs? time in "'k:V§fE1:§€*..f§:«€ElF ESEE? 2li"§}s-' S€}'Ei$I'§"§}? Set ezhei,E:e§ aiireeéiy er iﬁiilﬁfﬁéiiéff i:1<§Eez:€:.E§:;g {he iiE?i7€':§"S€ seizieriéy §::>eé%ée:1 0f pefiiiotzers ViS~§~Vis £116 4"? respofzdenfg ':&ei":: ::€ver put the 4%?" réspémdeni abawe the can 316 4": r:3sp01:{§e:1tV zispirsé'°tf£}'*gst,. a,p:"€:§;:a§>'*a--i'::;ri'*;':{;s T ilhﬁ next g)r<:zmG'{.i{>n:£:l post of S{€23;1iI1g 2: xnartrh avé2:0"mergi:H é:zf:V§_: ivfit Detitioﬁsrsg '\1f1}€SS, $<; s'e?:'é c:ted in .2: merit based Qpen process.

2?. Thai:    but the aw:
respondérii  the patronisation
Qf  by the institute,
ihe   short of one fiiiézd
wiih  whimsical manna? of

€}§€'!7f'§iI'§u$€. @f"'§e._{§§%zer: 3:16: :9 $16 ﬁ€'i,,'{'i1'¥i€3':f§{ Qf {he gsétitZf3_§:§:'S%*--..V

28..__ The §§f.§evar:cé: 0f the §€¥;§§é{3n€::*s is 523%};

V ~ iiﬁiifiiié', '§'his :a;r§*: p<3fé§§{3:1 €i€'SSF'V€rS :9 be aecegtéé.

"'§§:'E§:%%3§Qf€, ruiés is issuzsrci 21135; maﬁa ab$@h,:€§a A::1nc::x1:res-K, L arid H are quashed by iss'L.1é <>f 2:

writ: of {7€{'T§{}1"8¢Zt'§( 2%. Respcm d€::1is / Siaie &v:;;":'1":»:*}:fi'£i--'_§:s V :v§§',F,"iV{3» ._ 'éhé' ; i"€SpC:§}ﬁ€}'§€%3 wha h3V€ hes};

arbitrary and whi:nsiCa1'»T§;§:.ri.;}:1eAi* g: is disciplined by this ggeiitioners Cempﬁnsaiied for haiiiifxg the: piight of fiiing thése gixgjng ths cause tar. .._« *»i%j'; i"£ '§Vétiti©ns by their afbii,I'8~;_"j_{_§1VCf£V§" 3 :.g__ _

39. B{i>£ih'- aﬁaweci, Esvying cssis of Rs,5A,{};QG,3'?'V€V_VaCE1"- <§:v1Vi"f1V€ 13% reggendeni: and thé 3"?

' '«.;f:::§v-f§;{}:;;;wE.A::=:2.1;. p€i:§ti:}3::, CGS':S is '$6 depesiieé '"X§5'Vi,§ﬁ§B "§}C}'§:1?!3a§§€€:{S from $0613}; faéimg whicrfré the r€:g_%§é3:y §s"?._<ii£ré3Cf:,€d ta i8-S-j=iE{° 23 Ceriificate as if :16 E8 3 *..d€{::'€ié:_§ass<:=j by Eihﬁ civié itmzrt fez §'€'.{fG's/'€1"}' §f Ehéi '= g;:{::u:%1:§ 3%,, [5 m 3i. in 89 fat W.P.N<:s.€§1890/ZGIE sL:bm£:ssi<m <35 Sri.Ravi Hegde, 1€:a1':j:_€€§, <ii§i';:ns:éE--« ishaé, '§ih.€ Em responderzt i:a<;i ﬁv0 ¥;"23L€:<§u-aii:é' --Q.::VC::i:§§i':3d7. the pssé; Creaieﬁ on the d2:tQ ::;_>n w1::éh'~%:*€"~~.v;%aVs récsgnised to ba f"L1nC&if>"aing' '---§.r:w. i_:hé* @5031; of Assistant Lczécturerv:-md 0;:"'i:x;?hi<':E1LA_:ermé"h'€ has béen permitted ﬁe f1,iI1Ci' I'i'{}"'I.1""i§}é'»V:ih.'é--: :1Q:{)"Si 0:" Associate Prafesgor and that the petitioner'. .;§.vbjo'{1§ é L:ch deveioprnenizs csnly infarmation, aftsf app1yf'::g._ ;3:*0visi0nS by the Righé to I:1forrr:s{t~§.{)Tr;M aPDi§fir1g to the Réijiv €:;fTH€aEfh $CZi€11C€S and ihsrtifsré $38»: the seiiéerity Est in which 5131 ai :Si£'€§.§ ihaf, Cannei be ':'€:::s::__g'r;1_?vsed3<i'.»'Aa::d 2': pfsmsiian 'aassd 3:3. "éhaé is :13':

~»:€r2a§3'§§j__ g2né thfzrefgre seakg is Siébﬁiii $313.: :30': 3:31}? V.'-:%::.g_ "A_Ara::}i is fﬁ 'bs quagézaé bzgfg 22333 ihs A §:{:§:::S€:§:.:£+mi;1E p1"€)EEE{§§§{}I'§§ €535 26

32. In service matters' diligence is and if the 5"? respondent had been Associate Professor en seniority iist as i: prevailenéi pubiished thereafter, the -§ae:ii,_iti(3f:e__r '{TVV2ZLV$1'I};V¥L7*U1:'V"'i'£'1éii{€ 3:3' , independent grie\?a:%-gee. 'EVE-axli2ei%'ee':*., w'h:;}e..--'Lhis ceurt is not enthusiast i.e .' issue a writ sf eertierari 'tie Of the 5:1;

respondezyé particularly as the i'n1en.e*€iiate1y questioned the rank tftje in the finai senierity list as 0:: {}1".e€f} 1..2§§O_é;_izcevertheless, the RIMS which ﬁe req:g;'1?f'ed *:0";:}a.:_f€i1':'a fair arﬂ proper manner and 9;:2«}3§eh "<:>§re1*'iec2}<:eC1 such anemaly, is directed E0 §:e._a'°<45eA.x2;'v inie the matter ﬁnd emf, 'ihe pregez' §QS'%-§iC:.1'i.{§.§{"'EE2€ 5% reependezzt and if it is fQi}:"id iiha':

"---- §;}Té$ 951*---%esp§§:fie:1i 133.0% €é?.h€F Ei'EiSf€§E"€i?S€}'Ei1€§ er 3:'; e._":*2[<":'*;§--A:'€¥3e$ aeéuaéiiy net quazlifieé ':0 hzﬂé the pee: Q? »..E%.e:«§i$éa:2i Frafeeeer *«.Ari;%;%3 effeeé fem}: {he eiaie ea 29 which be $3 SO attributéé or €:011f€rr€d__=:§r post and 815} the basis of \:y?g:i,::h 31.6""'c.§:§::1'::iv€{e:5 ye:ar°$ S€:"i%'i{i€ in the past 2é:*:hiéi'}1~'is .i:hé;--' CI'i'{€I'ia fm' aspiring §€3? i'h€ ;:':'Qnmt?'£.Qné:'Z'v--~.p<f>3:

Asssoctigie Prof<--3.s$0r__is aisVQ__Vév:%0z1_g ihe:3__i1:;é5 i:1sti:ute has {<3 iake a c0rre'€é.f.iVe'-_ac.jt§<5i*:. f:;f::i gush actien to be taken afterissue;Q.fv.;1ev_:i::e'f»:j"$21*'c::0nce1'I1ed and within thre€__'Vm'§;h:h§~;Affp'£n

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Karnataka High Court