G S Ananda S/O Sidabyrappa vs S Prakash S/O Sudhakar on 12 November, 2008

[Cites 4, Cited by 0]

Karnataka High Court

G S Ananda S/O Sidabyrappa vs S Prakash S/O Sudhakar on 12 November, 2008

Bench: V.G.Sabhahit

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att1a'n3edageqf45y%was&rbitra1'ya£caem'ax3rm
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W .m.«....m.m.w-a Mum" mfyiggmﬁ war' mmawmwmm Hiiiam xmwm' £1}? KAMENATAKA HSGH COURT 0? Kﬁﬁﬁﬁfﬂﬁﬂ. HEGH COURT 0? mmmmm Hﬁﬁﬁ 1

the:reg1ﬂarrm'uit:nmm]esamtI1eapplioq1_:1ta,

mnumamc rules they am: not eligime in   %
objeclzicma to R1112 4(a) am 4-(c) '  V
saﬁ qualiﬁcaticn @rdJ.ng' 

age limit and whmﬁre 'V.-.'-gpplix'-m;'§w 
quasmg cf the said canmzapm 'i21..R1:::l4a 4(a)
and (c; of the Rules  mt
permit 3" *Wﬁ%m  m'm""'"':°"'
The applicant'  an appﬁcaﬁnn ﬁr:
appain    ,  .  .

3;  the KAT was twisted by

   by contending tlmt

%  mt ma any cbjectiom be the draft
  in rm 9% on 22.02am. The
A3' did mt mks any at-spa to challuwe the
%     'named when the ﬁnal ruha wane pub1'mhed
%   ga-mug on o2.o5.2oe3 and Wm baibre the ma:
   lam ﬁned £01' ﬁling owe applicatinn on 39.95.3393, the

applicants dié net approach the: trkunal and in
K)



responae as the applimtio-ns, the applicants have also

and applicatriom ﬁzr recruitment urn3m' the 
Rum and wlmrefom they cannct czznttmd that than  E   _
am arbitrary and liable 1:: be set  ft   V _
mmred that the prooms of selection  

at variants police atatinns.

4%?" C$URT $9 mmmmm 341$?-6 C3!-._:3RT OF KARNKVAKA Hiﬁﬁ €03??? OF KARNAYAKA E-MGR C03???' QF KARNATAKA ﬁiﬁﬁ cmgm 0? WRNATRKA HEQW €

4,    implmded as
 "i§1§£GOI1IIG®8(i that since
the  under the Special
 @rdm' the in aexvisce

  }«_'_a$:a1sA.  mndi&rn that the apphca.r1' m
 the age at' 45 years have bean

n:npuz' 'A   patmm smug as Comtable, Head

. 7~or Asahtant Sub-Impector to P'SI{Civil), Civil
'      Farm, Distr2ct' Armed Raserve are entitki tn
 an applicaticn mzd Special Rules have beam

 ~ In males Special R  sf Sub-Inapectar

and impeaiﬁnn sf aondﬁicn rezgardjng the any and
\.>'



H-W * "WWW WRVIATAKA HEGH COURT 0? KMNAYAKA HIGH CGURT G? WARNAWQQ HEGH C

%  
i    the past of Sub-InapecmI' by dues' t

'1M4"£5 mwwanuwwwarwwﬂ mum wwtugxa ur wmwmmm HEGH cmm" Q5

qua11'%&ion for irzaervice oanéklatm has been upheld

and  m wme nmée and according 
speeiaz  t mks 2000 in W.P.Ho.36§é1.I'('§f;.':j\ 
czormected cases by a Eiivisinn  pf   " " 
17.19.2001 and me ccndiﬁom am  

I urxczzxmﬁnxtional as      

5. Applicatzion Ho}  the KAT by
an xilayad aha. » ]kn:g--;@'   oontendhrg

that the   be made under
the mlm  him as he is an
 M'  perm 659:1 awn' under
the ap:_:cia.'1L rum wt:-uli deprive the

 re::ruitmen.t which wmﬂd

 the pesraem who are eli@'bL: for

 

  The KAT grouped the appliaatiom ﬁled
V '    ptu-suant to the rwuihnent mmdm the Rubs
  f_ '  as faﬁorws:

\.~'



%€§EH CQUR"? 3? Kﬁﬁﬁﬁfkﬁﬁ Hiﬁﬁ  @? K&RNﬂ'¥"ﬁK& Wiﬂimi CQUW' W? KARNATAKA MGM mam? 0% ¥(ARNA"l"'ﬂKA HIGH COURY KW KRKNAIAKR Mﬂﬁm K

Group-A: appliﬁ who have ehaﬂenged the

prcniuiom of Rule 4{a)  the minimum 

ymm of Eamersrixzea

Group-B: appfnzi who   

prcevmwr3a' ' afRu.1c 4{c-jnamdy, <;f»max1 

age1J'n1.it.of453r-mm. _ V' _
Grtmp-C apgﬂcatiqn    an

 

  rule and

aekwtison.

Thae   mt czhallmge the
otmr  racrxxiunm undm the
Rules    dispute the mmpet% of
  to pmemtzlgabe the ruin £01-

 

.  However. their amly grimaanee with
   4(a) wﬂing p:rmcripti:::r1 af
of 10 years as msmrviea eandmtc and
   9!' maximum age limit 0915 yaars ofage as
'   Rube 4(3). Howavmg the applimnt in applicaﬁnn
  ' Hn.13'3"?,?{J4 is c  the mare 11115 and the

aabctinn.
\r>



z0W.¢!'""!Mxs?""h.!No«4"'W Wm wgwa W mmmmm mm mmm M mmmmm mm cmm or KMNAMKA mm»: mm"; W mmwmm réiﬁééém

C

6. The Tribunal, after mmiderizlg the 
of the lcarzwvd mange: far rm partiw am   %
on record held that these special  " V' V
when-¢in similar oonditians had  

tlae qualiﬁmtinn for   
and mammum age  {ff 45.   by
the mvisaan Branch of  $i§%%V~{-P-ﬁo»36461£ 01
and    and '51:, was
further tB}di'&!;§LE.  act mmhmna: ﬂy
and  that tha appﬁcanx
has  one yw of cause sf
acﬁoix. _   shut its eye Wham

 01-2"  wauld result to the private

%  have joimd the aarviea airway and
   preaches: cf:-ecmitmeait is mmplete,
. .[ s¢l.e"::t4 :§i candidatm have already undezmm training

V    posting as PSI(Civi1} at 'mriatm police

V.   and the app}ioa.nw have faikad to substantiate

   caontmztion that rule 403) and (C) are liable ta be set

asﬁa aa acmght far in the appliaation and wmrefore
W



RNATAKA Hiﬁﬂ amm" Q? KA%MA?&K& éiiﬁﬁ 1

 

-'WWW v...UUm var Kiwiwﬂfﬁﬂﬁ Wﬁﬁﬁ CGVJWV 3? WRNAYRW WWW ﬂﬂﬂﬁ"? Q? K&RN'A"E"AW¥ H3394 ﬁﬁﬁﬁg ﬂ?' 

nmuimnnt «of U8 pezwrzs under ﬂy: Ruins. is 

However, tlre Tzibunal  regard in the 
Ho.13'?"?'!04 ﬁled by an urmnpxoyed  
simze rea'::rz1im:u:mts are not  'V
Ratxuitmw Rulm for various     
department as and when   

special ruins are   of
imm-vice candidates    m be ﬁlled
up by direﬁt  said procaeas
would    to ﬁg eligible
    be: considecmd for

smug'      held tzhatﬁmeligibﬂhy

 

 Spat:-ml' Riﬂes are mm .

 :.§ f§.::v¢n]y 173 xmanma and to 1111 up 22

meg *    ather mm' far dam"  '

 in terms of 1994 Cadre and

7'.'1hatbeix1g@ievedbythe:::sn:1:1manorder
mssed by the: KAT dated 27.10.2005, W.P.Ho.9ﬁ1iG'7 is
\]J>



wu~w«<.« -wwmmvtwlw

vs wu wwmwmawamwmmmw wawm  WWW" Wﬂuﬂmﬂfﬂﬂaﬂ H55"  

ﬁ1edbytheSm.%eofKarnatal9ai:1sofaraaitdirecmf;hat

22 vacaxms alnﬂ be ma-um: under 12m111a.2'_'»€.'.§_V@'::1ire.2Vv

and Recruitment Rules. w.1>.Na.24317;o5  
the applicant in applicntbn Ha.83@-»840¢.?i'®:§f.,: * L 
paﬁtioxxars 1 tn 7 had 
subaequmly on an applicat:lr:.i11_.__     .

been impleadad. They have   cf um
applicatitm   H 
W.P.H<>.26591f05. is   appliaaiion
zwoa.su7e~5oe11%dé£:%j%hm'z§%g  order 0f the
   ﬁnd under

Rule    appai:1tra:ex1t under the

   v;r%.}>.:w¢%.25:£'~3;%%%J5 is ﬁled by Appncauon

  wherem' tha app11mnt' had
 ofiitule 4(a) of the Rules and they

hmé  aetﬁ aside the ardm cf the KAT so ﬁr

 it upagozds rule 4(a). W.P.Ha.668{06 is am by
%     in application naa.5so7-5503/es being
%   E ' by :1-1:.» arder $1' the Tribunal which uprmaa
  like mlidity of Rule 4(a) and W.P.R'a.1?45]O5 in ﬁled by

applicant in applicatian 36.441 1,103 irzsaﬁx as it relatw

W



r?3*"5*a«RNA'E"A§€ﬁ iﬁiﬁﬂ 4

 

é
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%
3
Q
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x
52
3
§
§
2
3
§
53::
§
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3
Q
as
x
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$-
§
ﬁg
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3
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as
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$
3
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2

 

WWW twwum mé wmwmﬁwx Miﬂw cwww W 

tn pa;-mcribi:1g the qualimticen afirzsaea-vzm as 10 

under Rule 4(a) being W1».-um by the 
tribunal upholding thus said Rulm. sizm  %
petiiism arise out of the comnrm      ' 'V
Ka:-namka Adm-um-arm  
all these writ petitions am tiff     L'

antler.

Adwcabe    ._   Peﬁtiofvm in
W.P.Noi9ﬁ1;'--§?':v'y.§.é&3V appearing for
the   

     Advocate sumitted
 Iwheld the: vammyer Rubs ﬂa)

{c}  ma rmt juIst1ﬁai' in den3rn1g' the

.   0122 posts under the mcrﬁxlmnt rulw aad
 %    magma shall 'beﬁlledap by 1994
%%   amieacmmmz Rum. mm xearnaaeoam

  *  Qaavocam submitter! that when the mlﬂuyef Rubs 4(a)

and(c] hazebmn upheld andnatﬁcaabnhad been
Q.)



waww

mm'~mwa¢wxmm£'m:L'\w"'¢b maswam vffwyismz WP mwwmiﬂm Mﬁwm mmm 0? mmmmm Hiﬁﬂ QQURY Q? mmmmm ENG" amwm £3? ﬁﬂﬁwﬁfﬁﬂﬁ ﬁﬁﬂﬁ €

Tmauod for rexxrtniting ECK) posts, State: Gcrwrnment ogght
to have mw parmitmd to E1 up the said 

undar tbﬁ: Special Recruixmcnt Rum am.  
tin mar ixtzsafar an it dimcts that :32  ' ' %
ﬁllad up under the Cadre and  

isliabletzobeaetaaide.

m. The   for the
appliwrt in  that the
Ha.137'?,r"'04    am to restrim;
the  and diracﬁng that 22
    "tip under the Cadre and

 Rm     The learned camlzttzsel

%  petiticm in W.P'.Ne.26591fG5.
  and 1745/05 submitted that the
.' __ﬁ.n.§i2'ng 'ms KAT uphamm the mlidity ar the Rm

'     it relaiaaa in pmwczipﬁnn 9f the condiiiaznns

A %   Rule 4(a) and {e} arm Ruin is erranwxza. The
    caumel suhmitmcl that an Specahl R 

Rules, 2000 had. 'new upmld as it was; submitted before
\;9v



mammm s+m";

 

@
%
Q
3
Q
Q
3
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3
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9
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3

 

  

mww wwum WI?" %$%WWﬂ'&E'a%%J% WEWW QEEQQY W3' Kﬁ¢9a%NﬁC?%?'§==s..,

83

the Division Bamsh of this Court, that the. said R'u£e___has

been  only as a one-tﬁm manure 
S . m . t R E M gm?   %
and wharefore the order passed   K V'

be sat aside.

11. Learned  333
reaponderxm in tie abo9e '  argued in
support: at'   ~_;ggT"v§ ﬁpho1ding the
conditions   uftlxe Rules.

   . canmdaa-a' tion in the

¢¢r1ter;tien$ af  !;13eV mum} aim far that:

 

Vthezzmtemhlanrectnrrd. 'ﬁzz

%  wauid claarly smw that me
 appitﬁ.'   various applirnaﬁons ﬁled beﬁue the
   appﬁmnt ﬁn appliaatian Ho.137'7{04
% r    cha.kng°ed the wmpemxugr ofthe aqua-W
%   gémmuigatc Rulm far Special Rec;-zmm of inemviw
lanaaaazm and the muse has berm pa-amumwm in

«exercise of the peww urzciw Sub-Secﬁan (3) at' Sacra';-3:1 1

K9)



 

 

Wmmm mm mmm" W mmmmm awe;

$2
Q
§&
ﬁﬁ
3
Q
L2
3
Q
g

ww~««m  W-gm W mmmmmm mam azmma?' W mRwm?A,a:==i:.-sa.

readwith Secténna ofthe Karnatalm State: Civil 

Act, 19% (Karrmfaka Act 14 af 1990). Tm fact 
Sectism 1(3) rmd with Section 3 o_f~tl'ae4 " A
civil Sarwrina Acct, 1973 has not  

 

applicam except the     

Ho.137:»',ro4 ami tha §ai.d 'app1ic:a:unta is
only in respect of gmgscnbea {hr
e].1'@'biHty to   uncla-
the Special   avheretixl immvice uf
  45 years under Rule 4(a).

The Sg§eciVﬁ1"-V A  Run, 2000 had been

 matrices for 6. mmimum period sf

1E1   age limit of 45 3% had been

% f4--l..P1"i="A5"-3'i1$ed *a11d the said ccmditiom haw hem upheld by
%     benrzh oft'h'n Court in w.P.xo.35461;a1 and
.   caam by erdw dated 17.10.2001. The
  ﬁmmpemcy of the mmmnz 'an preucxrfbe additixmal

aandiﬁam fer eligibility for  t tmdw the

W



Special Recruitrnent Rules is not qua-aﬁoned by 

Comtable, Had Ccmstahle  
in Civil, cm Armed   Rém-me,
Fo1'm'¥I"i1'eE.s.'I'11e  '_ ' ' ﬂat

H§G%~§ ﬁﬁﬁﬁaim" WW MRNATAKA MGM C0%£%'¥ Q? %AEZN£¥E"ﬂK% MWM %

as the said    

 

mm»   Wm cm Se1'V1'r:38
(Ge:ne1'aL}'    and the Katnataka
. (Recruiammtyk %1994k an Rum 1(3) of the Ruiw
   .....

. aantainnd in the ?'Se¢'vic=ea (Gwal Recruimment) Rulm, iii' in the Karnamka State Felice ] ling 1!. . . I S .

Rules, 1994 or in any rather rubs State Civil Servings Act, 1978 (Ks.n1atalcaAct 14 at' 1990;, mm rulm shan apply Htotheﬂﬁingup ornetmm thantm hundred W 2 S ﬁe @ % % § Q £3 3 E'?

E a § 2 wwm muum U?" Kﬂ&N.%'WW£ﬂ WCM C0%i..;§W U amﬁ%amme thmmwmm thc special mnditiom for rwmitmmt tzndar of the applicants from 'iv W. wmwmnwmxmrwﬂ ruww Wﬁtggﬁkpiiﬂg um" nmxmamzm IMGH QOQR? OF KARNﬂ?'AKA HEGH QUUM" 0? KﬁRNﬁ."E'AKA Hﬁﬁﬁ mwm 0? mmwmm HQGH C direct recxuﬁmmn xarancatmw. in the mdre of a_i1b- impecmr sf police (Civil), in the Karrxataka Police Services, exzimrixg on the ccmmexmamezzt of thaw rules:

Pmvided that nothing' apply for more than an In View of the above said nrk§.@%1(é3%[ the Rules, it is czlaar for mmuitzrnent 'mam the mos would Rum and the and the iacnticaal ﬁxing me' of 45 years for Special _ have been upheld in and aomucrteci mattnrs dated Bench nf tifn Court and the hm med ta subaramam the canamma A conditions are in m way unmnstimiéanal %@sa%i:ererm the ﬁnding of the KAT upholding the A afcnnditiana prmzxribed under Rules 4:3.) and {:1 as ewbﬂity criteria to appwr for oampeetitive ﬁnnmﬁm&eRmm isjuatiﬁedarxd theaaid KM ﬁrmmmdawmtsuﬁmfmmazzgrmtmormcgalmragw mﬂﬁrm . V »

13. The challenge in the Balm;

Ne.137'?.f04 has new applicant in application * yacruatc who has zrhaﬂc-mg ::ci'V.1;'*:.;s'.;*;..i,*_:.*1iii% % talked' to aubstantiane the Eula am the State Rules ttfffthe fx1nd%tal or ' 7- and whea-% the mm pr the Ruins and ta takaa a d%t vim: in the A %14%.%'%%'*r1;e mt an the ' order mm' upheld and tha vahch' 'ty of Rulc4{a) and [c] of the the acmditixzm pmscribed for e1Jgihil' 1;' £01"

3 ma1hnganapplice£®::L11ﬂs1'ﬂ1cSpecia1Rumhaa WWW LUURF KW KR%Nﬁk"E'&Kﬁ mam W':-3Uﬁ"'E" ﬁiﬁ 9€ﬁ1WEN&Tﬁ.KA HIGH CQUW? OF KARNATAKA Hiﬁﬁ COBRT 3? KARNAVAKLA HiGH CGHRV Q? %&RMA'!'Al(A i-EEG?-4% I W» wvawrn.

g mam-rlwltni we mmummuwmm mm-arm mfwsgixa Ur KAKNMWMLA HIGH COURT OF KARNNFAKA HEGM QGUR1" 0? KWRNATAKA HEQH CGURT OF Kﬁ&RNA'FAK& Hﬁﬁﬂ C further diracted that only 1?'3 reacruitmmta. which already ham ﬁnalhed under tin Special A' Rum is mtitmt to be upmm and the remamslng. mam Emu he ﬁned up .,._ .

Recxruitmamt Rum, 1994. It is the order passed by the the rm assigned any mason; the:

Gmaen1n1en1:. tn rec:-nit noﬁfiacsation under the which has been upheld mu-med and as m why a aévemaed and in mpect airaady been made by the KAT, mt ';-3:-caused bezfom the Tribunal appaintment undm the mlm % ar the Rulw ma been ughnld. The by the TE:-ibunal in dimmg the ' State ta ﬁll ug tbs rma@ 22 vaoanciu af Cadre and Rec:*ui'£:n1:ent Riﬂes, 1994 is that %% Government is not makaag direct mmsmnx' 71~qu;ax1y whi.c.h mum pmjuaiciany amen: the pom whichammadatobeﬁﬂaduplsydirwtmmndtmmtand U1} W$§-'E € i»'°¢:a¢'Jﬁ ue wuum van" nmmmmmmamm mam giwrgatma ur mmmmmmm mam mmwm $2' mmwmmm HIGH cam"; Q? Kﬁ¥EMﬁ?ﬁ.K& HEGM €.'0URT OF KARNA"§'4W?"'§§=.:'33%'.

Aacordinghttiga pass the fellowing ordczrsz (:1 w.P.Na.24s17;o5 and W.P.No.96_};§' ﬁ*?:'f ét3':%:I"'------ v (23 The impugned ardmr 2?.m.2uas ima£ar f¢aa% is" 22 vacarw orut 9f _ be ﬁlled up by tera af Cad;-g 1994 is set (31 & S1:ai;: Gem-amen: is said m va£:anc:Jea' also % _ Remruitment Rules, 2003.

%%%{%1AM~wm¢o.kg*265-2:1/05, 253.:-"mos, seams, 3 = are dﬁmﬁaod.

Sd/-

Chief Justice Judge AI!-

Indmc «-- Ywflia

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