Smt. Kamala vs State Of Karnataka on 18 February, 2011

[Cites 0, Cited by 0]

Karnataka High Court

Smt. Kamala vs State Of Karnataka on 18 February, 2011

Bench: V.Jagannathan

'   ..A.She1:tyg Acivocafe for M,' SA. Par'me1*S., }

EN 131%: PIIGH comm' OF I{ARNA'I'AK.A AT BANGAI.,OR.E

Dated the E8?" day of February' 2011

:BEFORE: __W

HON-'ELK MR.JUS'I'iCE ; 'v'.JA£}ANNA'I"§jis%N  

WRYI' PE2'FI'i'IOE:\§' No. E4533 / 2g1c,{g; --
\?\7.P.Nc3$. 14652 # :4<553~/"'-:»:::>1Q%'{s§_::{::3;_   

 

BETWE}3:3N :

1 . Smt.,Kama13.a. * 
D/0 Late M.S'hiv..app21,V_.------   
Aged about 58 §'¢éirS, fr/0_ N0
4"' Crass. Charnti:1;:1ipi!';"iEL,::vMysimé3 _

2. Sri By1'a;>;§a--,_  V 
S/0 S_1V"§._.M.:;N'.Ra;j3ni1ei; _ ._ 
Aged 'aE;{<_3.u'i~ y€3_aJ:s,;";~.1¢ 'M0184,
Nazai-bad :'§'y'E21iz1'I{{§'a{_'c§,.. Sm Cross,

     
3. >sr;sJw:3ubbej3Qawugf
Si 0 'Sri Nzihj L1_:f1d 
Aged abtmtg 59 
 _R/0 N9; L1.'2;--, J;.S.'S. School Road,
 RaT;§}1ax?e;3.dvr21 Nagara, Mysore.
'   H """  ...P<~:i:it§0ners

1;-.__ S€,21_'i{':.-- Of K:--,1:1"nat.e11<.a,
H §'=5£j1ii$E,:°y 0? C<)»Ope3°at.i{);'1,
-1:ﬁ;§f H13 P1*'ir:<:ip23.§ Sc%::;"<%f:.e1_1f§:.,
E%213:1gg21§.<:re.

 ' 1%*Z:»;s:~;<:era:é {3Eze1.§1121r2§§a:1"2a;g21:"a 'E}}is3iri:%i',

{f;3»{,};>e:é:"22€._i:n:: Miiig ?:'<3s:i2:<ée:'$ 1.5 ':'1%:f:m h€;a:§«,



2--.4

Sidda1't11a N'e1gga.1'a. "I'.Nara.sip:.11~a Rcmci.
Mys<)m--5'?O 01 1.
...Respond::'m:ss

( By Sri S.R.Gi1ji, H.C.G.P. for R-1. % 
Sfri Ab?1.i11av AI1dl'}d for M/ Kumar 81 K1,1FI1;.1i'.;_' 
Adv()Ca{'r2 for R2. ) "  

Writ. P<;2t:1'f:i0r1sfiIed p1'ayi1'1§__§ 1.0 (3121553) '(,1  

19.2.2010 pausseci by the ¥"I():1'b1@ ._§{z:{r'r_iéi{éi£<;é'jVV'

"i'1*ib1.ma}_ in Appeal No. 684/2:903; Tp:i'()'ci.Q'(:.ékfi 'hé::*£;\1%Ai'_i'_}:1

and nmrked  Am1exure--I:%. sic.

Théﬁﬁ petition C.0111i.ng o1L'1"=&»:>:T*--uhe:;u9i':1g£1115}day, the

<::cmrt: made the f01E()u%_if3g : 

["i_'1r1_e_pEéi,'z.*{;.ic)j'i1t%rS'«.g§ii'x3__aakggrieuftéd by the order passed
by iT}1e'§{211<1121Ia.}{2i ':_A.}513s-:}TI'¢2..t.e 'l'ribLma.1 by which ordcsr, the
.a'ppea.1 i'i1ed by R~+_2 11,} 211.611 was a11()we.d anti 111:3: cemmcm

j141dg;.§rn_e;'m: 1'<;§:'1":dereciv by the Joint", Regist:rar' of Co»»

" <:;3{%;'21€ix}*{:  f3{}{?i.€?€i€;?S {C<312:esu;ns-tr], ':\!Iy::>0rc:, was; 33%, agédc.

  'i_'.E'_1€§  VVii?=g=§,:;;jist4r21:". in his (.'O3?(1I11()I3 _j:..1<.:igrn€:r1'£;, had

a.1E_(> we{i_ i71';{§:_:iispL.1i:e:+s raise-ad by {.116 pe€.ii'i()r1e;'1*s's h€:m.ir1 21.n<i

sx;-it.";9:§;§'<i§2 {.1T1e rc:ss<)§'ut:.i<:;:'1_ Of R32 i,E1i<'m <ie:E.€{i fis£:"tZ0O2.

.' E5353 §:§'1<;~'::-- };._~:a:2.§<:i r:3=~;s=;{':«§:.zEi<>:'L Ek':~2 hmi 1'£?S{'3E.'%:&-?{i '$12 :"§::?;'§r<;=: ths:

  g_::é:::§'.§§£A.i<';:':<:T::'":+: *»,2;iz'Es s;'%f'EE;_:<"%€_ .§"mm é{-3~é;:§:}§..c==:::':E:m' 2€}€)2 g32.:z'ss'uaa:":'é: 2:23

 



the p#:'.i1ii1i0I1€I'S having <)pt'.ed 'far the V0111:n.ta'£y

Re:%i:ire:1"r:r3r1E'; Scmztme NR8}.

2. The faettts are mat; in diiapuie iz1assmuch 

b(:'..i'I"3g ﬂoateci by R-2 Uz1.i<)tnMby  

12" 10.2001. The said C.ir<:u1ar 

the scheme: would be b1'()ug}1t'*-.i;1i0 forteVe1::§i"£.Ifx;;a..Eymuld 

depend upon the appmvai  R~1
Government., by its  accorckzci

appmvai to t4h<:_' \}'RS  '§(_)   «.f}¢f1'ciii;:30r1s.

3. The iE:V;.:11"ift___1t::_(i ci":m;fi'::-3&5} ¥f'w(31'-°"T.1'i'r;j'; Vpetitianers submitted

that, t.h<):1Ag'i5§._--»V_atF:.e ~.p€:«§i_t,iQz;_ers were arnong those

empioyéeséwhcj  the VRS mtroduced by RMZ

bv ié;s"c:i_:'Cu§e11*"da£{ed 3i'.10.2001, as the petitigyzaers had

 withdrew iheir a'ppEi(:at.i0ns fer '\:'RS and

::1S; .__ih€%" .'ivii4hii:"éi'wa1 by the p<":t,it=ior:e:'s was before the

£1<:'fi;z 211 ={A12z1".«-:*i"V from which ihff £'€;'Eii1'€II1€I1f', was to take eff:-33%;»

" i.}:;<:'_ zcippeliate tribtlnal could not have rexrerseci i'fI'1::--:

gﬁigimséréf. czsf 'éihe J0ini:: Regisi:rar,

"x
 é
\ WM.
5 .2'



4. 'I'h:'-3 furt:E1<-:3' submission nuxde is that: the (:I'rcuIar
.iSSL1€d by R2 01': 12. "E02001, i,I:3oug,§h baa} 21 r:.:0nd.iE:'.i--011 to

me: e,f'1"cac':: then': the £1_I3}')}i(',£:"£T..i.()I'1S S'L.!b1T}'iE.{i_€ﬁ1'§ ' ti:-11:5.

<:mp1()yees for 0p't:1'11g Eli)? VRS cz1;'1:'1oi; be z'é"c:.aIi:?:'_«:'I. i1;1€i£3 r_ ''

any circun1st;az':Ces. in \?°i(f'.VV of jﬁhea s}~;}';~1;'{.i 't(:(>-ir'3d.i_'Vt.i0;1V bfgizag

2133591111 in the G0vc'mme11t, Orde.19'----dé1te:;i 

t.her<:f<:_:_re, to be inferred tI1éi€.. i;be Gc5v*.r:t1*f1.11ée1i'i: did not

apprcnfe the (:011dit:i?)4i§'~.. w1_1:ir::1j1 'gT;;§.:,1V"v,§§'~--A;'1<i> iiberty to €;h_e

applicants to Wii'.hd1'e1v§f_  

5. it  i:§jiez°§%fb1'e.. f§()§£1ffénd£3c1 'by"~i:}1e leamesd counsel

for the;-,"p'é3ti1:§ij';31eA£;§§; '{":hé11:»the iﬁipaxgned order of the KAT is
11nsu--s§1;.ai:'1abl<§v'ii:121$"-T.gii:'s-d' it is ai-so aga1"11sii the weii
sewed pifihcipitts (35 down by the Apex Court. It

is 211$-<3 e1.£'gL1edwVv£11 "iiI"1é same: C0r1.t.eXt: that once the

  <31':-¥:L1i§'lo§,>:é:c% had ()j:)i:r:ﬁ*0'L1€: of \/'RS much befme the acmal
' da*:;c Qfa :*s:f_i.z'e3_,mc21':i' in take effe.(:1', his applic21tic)n,

H ?'h'<;.1fs3.i'ijI_'e§',"_v.Q01}E61 xlm; have beer: .i.gt1c)reci zgmd. as such, the

rc3s§a>1;.1é,.__i0':':,«ﬂzxiiacl 5.9.2602 pa..s;s-:.ed by K2 I'€;¥${)1ViI"Eg ta

 rc:i4i:'c" »{}i<;% ;3e:€:.ii';.i_<3:'3m'$ fE'f.}I1"i E5e?.pt:;>:Ifz":'{;>s:%r 2802 was a1.$c:

 ::{;:'é§:«;'a:°§; Er; Eguses 2.=a;1€E._ riggjhtly. ihé' J<';;1;:'*:::: §{_é=;;f§i.s;$:r2::" h.2:{.E s«;é3':,

2,»:

:}W.
)7'

'w V _./

>w»:-xwemmm.



asside the: said reso1u_i':i(:m. "i'he1"efore, the impugned
orciez" of 1:119 KAT reqxiires to be qtzashed.
6. O1": fhfz', 0t:h€r harm, the Eearrleci rgmmsel for__ R2

Eifgtlﬁfd that the c(mditi.i()n which p':f<;tc£11§?1V&,<f¥,:"L"--_iii14e

petitioners :fmm hzxvixag 21 se(:0r1d thought <)\s"e:f t3.1c? i§;3'1i<$:i_'1 

is a (:01'1.di't.i0n fotrming part. of t'1'1 éM(i(:njt:*21(:t::«bé't*w<:e:3i'.«iiis:¢

peti£:i0ne1.'$ on one hand and R~2 4C;o#'0_peratig§e"S0<:i€£y--~

the ether and, tiherefore, t}1é"'Qb2=*@1*:1m<3.mi=cf}uld» nét. have V

ir1t.e1'fered with the  cQhtré§1<3t.ufcii-._Qb}igaf[ioi*§. btztween

the parties.

7. ,vSec:<5':{1'C€§y it is'  thaf, even in the Goverrlment;
Order 'd;1t;6:ci 2.7' is no indication. of the

G<)\%err1mc§;§t:...havi:.1g'-rejected {he Condiiion imposed by

 ' 'fgiiés i*{'1'0Ii'z>f.fe'r t4391"é"éipp1i(:21Iats for the VRS  regards the

 op?'.i(m Jzégﬁéiziggjxfreversibieg The next (::():1$;en.t,i02:1 put

fc:>':*wz11j{i' §_s}' ithai; the g1'c)u11<:i that is IMJW smlghi to be

.' ._u;1fg<~:d'=---§5y the petit,i<)11e':'s' «:éou:1$eI was-3 nmi. cam-"asseci

'z_%3?e::i1:3ra3 §:h<-3 J{}i3;3€: ¥Z€:gg§:i%f.:'a:° whezrn €119 {i§E:E>ptﬁ'.€i'.°S WEEK'? raigétd

*2-1:; ':E"1a-? '§E':'ss€: i§'}$If,EiZ1{T€ 110:" W218 it; §'.}:";:% s=:;Lz¥:;j@c'§. mat'.t.e:* <35 t:h<::

{i§€'?f{j.fiE5§€}:§ 1?.><?::§.':;>:'e'-',=: *i:'he Ks'??? e.2;.:':<:L, €;4h:*:r&=2f«r.):*:3! E":av§;'3,§;§ §"e§ga's"d "£10

:: ,(w""'r
KE

2



(3

the 1"1ai's.1r<2 0f the relief s01,:gi1i: in this pet:i{:i(>n vi;»:., Writ of
c.cr1't..i<3:z'a.:'i, it is ncki' open to the pe:tit.:i{m.€:r.<:5 to cetmvass 2-1
new g.r*m.u'1c.i in this; petiiion.

8. Yet emot:.hr--.>.r S1.1bI'{1iSSiOI1 put f01"wa.:*d ﬂ£.Tt.1'é:-'ff'; {rig

VRS had been frzimeol by R~2 Union a.1'1dMhéwini§ %.x*'():ke«-'i 9'

out the fina:1c1'a1 impliceﬂicynss _ (Jf 

en1p1.c)yees to opt. for VRS-_e111d ----the G()Ve§«3'I11 néI1€f'3 é.1'1S{.)W

having accorded sanction i:'1"L':#.r§S}3eCt ($.52 =cippV1:.§1caz1i.s for
\/RS. it would  i.:j1;:§r:;"i:3_i_£;.,s9i1:11is Llnctier such
Circu1nsta:1cesVt,0 _}:>e1j1_1j1Vi'r;V._:--,1ﬁj_y* L111«fj'cIi_f"i'c§.é;17.it):1 in the VRS

which vvozxlciv  i;p$'«::t. iihé er 1t,.i1*e'S'c:-h.'E:n1e framczd by R»~2

as the -.s21.id r'§.?RS,°*'.b€§_r:g' a ;fLmd<-ad scheme, the
implemc.ni',e1t.i0r1..()fVti1c $.g;'hé1'ne, t,hereib1'e, was dependent

upo:--:.. v21rid'us fa=:';"ic)1*s zind, ur1_<:ic3r .s'uch Ci1'c'u1nstar:(:es,

 p:t'fi1:3ifE:.t;iI1gg the" pe:.t..i_.i1o11er$ to go back. of their option

2 »  v.'r01.; i§:iv __ only 1"e:1(1er the i}t11p1€}:ne2nte1tic):1 0f the
 s3<«ﬁTic_1r::i'2"1-9:'"~ui':xi§(>z*k21bIc2. Merely because R~2 Union had

s::._e,.1g_§htv.Ehe*--.V.app'r{3va1 of the G()V€;":1'I1I11C'I1ii, thai should not:

gigs? .:~'5<?a§::éé it) take 'ihfﬁf arissw that' i:.}.1s% appmvai of E':.h.€3

X1' " {fl?c§%s¢m:*n.<:E.:'1i. wzzs 21259:; {}i"1€':*. af ihiif s;%<;m£i€ie:>;'::~::» f€.§E° 'ihff

'X

 'z
:3 A 

 %lm€4 m.mM"'.....  ..



V' p2i}i"1i<:?:£%;'§V' H ~

21<?ce}3i211'1_<re 0i'i1he 2'1 pp1icati()r1s for VRS. '_I"'}'1e aforesaid
$3ubI1'1iSSi()I1E§ are soz.1§,{h£', to be supp()1'i.<~ci E133,-I the iea.rm~':c1

c:<)m1.<.s<3:I for R2 by 1'e1yi1']g on thc-. dc2cr.§:si()r1s; rep0:*t_<3d in

(2004):; sec 533;, 2009(5) KCCR 393.6, AIR 1:15;:-:f:i;w;:;%;:VV:.L:':;{>

ami [2OI_O)£3 SCC 1310.

9. H21vi:'1g_§ thus heard b()i,h "é:s'id_€S.5 -:w1 1"<:-;f'_E3,cVr""the

pe:1:ii'.i0I1{->.rs:s Izlave made out a c21se7.f<):-.V_this c:<'1;1.Azi*i. to 'q1i1':a.s_h--

the O1'dC?}" of the KAT [A'nr'1c?x"t1f€:~B) by .isSL:.:iz1Ct: of a vvrii.

0fce1'ti()1'2:1ri is t:he pc;i:'1::_ fol?(:oIissi:1s:i"a.f;,i():13
M). Since: the fzauitiis 211f_é' '11c>t':"_i1"1: c'i.i's:pi2*é:¢,._  woulci si::'a.ig}"ai.

awaya go   e.ifc:pal21:' -- isstgzeci by R43 and the
subseqtawwgxit apvprew:"gj:¢e:;i by the Governmc:-nt; as these

two; 's:>r(1e:'S 17914111" the-3 bans: of <:()r::14e1'1i':i()11 bct.W@en the

  AA *E_v'f£n=:"_<é»;§.i1d'i"i:i(>1'1, wllich WEI} imve to be co1"1sidered in

i,}'1{::--. Iig.§i'i'i. ~:sft11L-'«tr <;.:<)11tenti(>'I1s_;s _put, .forward by iihtif Iearrmd.

  r<<?>L1_'.:zTas§:::"1 for {ht-2 particsrs in resspc(,t{ of ::.i.r<:*,uiar cizzted

' "'V.VEVZ£;iA'{},2.Z€}{}L is 215:; m'1s:.ie:":

(3

VFW'/,,..
9/



"E3. App1icai.ic.)n-S sxzbrziimsd by empioyees
optinggg for the .se1;i_<:i sschgmrs elm precluded
from beizzg rec2111e(:i mlder any ci1'<:éum$i.a:1c3;7.__ 

wh3.t',sa<)<:ve:'r."

1.

2. The Gcwerrzment. gzwcé its appr0ve1.1_--by»--ﬁjilfciéﬁ 2.37.2002 3:116 the cc:»ndit.io11s '».§5t'1}:§jeg::t'. appr<:wz1i.\.=vas given are i}1ﬂ'f(3U--Q\X'iI1g'Iv.

" 1.. The 'offer eqﬂiiirafent to the 5512111 iota} Jof v"§:~.§i3;,1~_"Y {basic pay + cle-_z;i'm'€ss;"iéﬂ1'o'ai§a1_ie(;§)._ ';$(-':ri_0d of 3 m011_i;h;3, gf §3e; z*&Vit:'t3"'p11t in or for the 1 of segfvicc £'emai.n:ir1g, K to the maximum 1'im'if:, of =;1;ﬁ1*Q{:'n_t. to RS5 lakhs.

-2. 'E_1fi"1p1.{)ye"cs 'Would be "retired depending §,1pr.3:r_1 t4he'ir v:--x:--:?vi(:e iienure. ' 9' Pr)Vs~.it',i()11s of such en1p1()ye£:s retiring

1.m'ti"é¥:';'**é'Ic1t: scheme are to be remc)vt=:ci. No positions are to be :fi11(:d up far the tlitiiiflillg 5 years or in tiil the loan sectizreci fmrn i\I.E).'{)fE3. is '£'€':p&1§?'£if('1., 12%.

4%'/-Zr' 5- This scheme is 21ppI.ic%ab}e to the 52 possit,i0r1s ssu;_gges1i<;éci and at no pcﬂm' sshorlid it be <:Xt',ez'1cied to oi:her p()si1::i<):1s;. €33. Ez11.pI<>ye=es-3 opting for ihr: saici n s3Ir1.m1Ie:ti have 5:, 1n.i11i1n'L1rnm of b21}a11Ce service as on 31. I,O'2Q,Q 1;.

'7. N0 digcipiina ' ._.21c:t,itm s}1t§11_ki _' V ..Ii)<.= pe'ndi11g as against: e1f1y of the 0pt:ir1g for the sé1'E~d s(:_1'''1£;arni:==-. :. V

8. 'i'he _fi'z1aI3.<%i,a 1_i'--.. <)1.11..I_a3;%"".ftJ'3}I.V'~"i".he said s<:1'1€m_r:: 'i':4s;..t:{3 bé=._ex;*:m'j:>tf€:<'1"i*rUm...£§11c:c)me Tax.

9. =..'I"i*i.i:~;'f,SCIéém.é" i:5~ for one iimc " -.-9",

13. Et:§Vs C1eair'tf'z;Oi?ﬁ .{:'.c'}'i«1,fi'i31"'.ioI1 No.6 of the circ':uIa1* dated . jO'.2001 1f'h..a_VtV:"(>nc€: an app1ic.21ti011 is; stlbnﬁtied by an for the VHS, he is precluded ﬁ:'0m '.#j'{V"?'fi§l..1Aii"I z1}3p1_i§:21:'.i<)r1 aiz"1cie2" any cir{:u.n1si:a:2Cé:s. c<>'n.c1it:.i0n is r:.:01'1.<:er11e(i, the C}ove:':Hn<::r1i, O;'(14't.:?}TVVCVi'£.:T.'ff;';€} 2.7.2002 is totally si}er11:. in other w<)":'cis, if 'iiaésvt: ;_:»oss;iE)ie3 {£3 «';':1r:i'{?€fpi" the <:<:r1t.e.1'1i:.i<m 0%" the V' M':K}{'3?i1?§§{f}§":EfE":€£§ c(.::,1:'1:~sei iE':z2f£: E:;e€%.2u:s<:% {Jrf :"z<>s"';-~m<:%z1i:§.<2;1§r:;§ awf am: :s;2t:E{:E z>:>:"3{§ié.i<j>':": E\k},€ﬁ 21:: €'_E.'1<% {T§«:Tw:-:r:":z'::<351.'? {i}r<i<3':* :'E'1atI /'x Q 3*' V "<.'J3f' _ \\ ' ..

£:I*1<2 said c:():f:ciit,i0n. d(t:e.<,; not The 11633;. asptzct is tzhai, c(>nciii.i(m No.6, whicrh was imposed by R~2., was 21<:cepted by {"1116 pet:i'€,i<):.'1€rs when I:i'1{3y' put: iI'?.-"«___i',h€i'I.' app1i(:at'.i0I1:s for VRS keéepizlg their eyes wide c)pg:%i';... f{The said ccmdit,ic>n beeﬁng :1 <:0nditi(m to Wh.i'<::f1 .b:}i':h ' parties had given their <%c)11.<..~:e'r11:.;; Hi""i,."o"c,=\;'iQL1s;1;J fo1fms-- pai"t. Of the contr8.<:i11a1 0b1igati0'1j1s b€f,\%f€€:;I3 the fJj;3L;*':.iv::Es. "

14. This court.._ in the c:21é.ué§L».V(Ti'i' Sn' Ja.;;;:ipfak$;§}1 Shetiy Vs. The Union Qf Ir1cZri:§:i;v~;.re;_iE§.>:'t.§.:*:ci' §}1.,'V2OO9(5) 8916, dealing with a (:asse__ 21 cc):r1dit:'on similar to the 2'§f014cséid§g:é):ndi1;iQ:r';'Neyﬁ, after referring to U."}.{;'. c::c)z1d_iti<)ﬁ-'2:?:._1*ag;§%apl1--~10 of 1:h<3judgmeI1t, went on to ho1d'f,h:1t f;E:¢: 'sr::fE1efn.§§"aiimit1:'.eClIy being not part of any

6.-§1'.E1{",L}'£()'f'yA °1~?e3g':21§u ..i():';_ but in the reaim of cantract. the scvéhk-_§:3f1€§J. .':1A"¥'df1__(__)_'_1'(3v being a (:om;ract: and ac(:e:pt.t:d by A 'i;fr.':_1c ;')<-§'i.i £:ir_::f1a;'s; \iv1'1.<=:;1 thety sub1"1'::'i't:i.ec1 UR": z1ppii(,%aii01'15 for '~.=v'.'E'?.Sj; (Ea15.~~n0t. be pt-:r'r11i.i',t',<:2ci to gc) bacils: on the said fc)__:"1VVci;i.t.i_n:'1' "'ij;:§ii.wiE.hstaI1di.ng t:he faci; that the app1i<:e11:i(ms ﬁf illfi"x;()diZi"i'i()}f]€f3'"E¥ xrsem. a(_?{tQpi::3{i G1": 2;8.2¢2GGE. I1'1z.1.{?i."1 V "i:»~.i:%£§:3:*::{§ﬂies: gr-z:::ma§ <§;.:.£'£.=. .§.§::=,;. 3{}x:2é..2{}{} E" 3%..E'"£:{'%z* :*<:>§.j,_::7:1gg {EETI %'[.«a:'LW»"

seve'ra3 dec:isi0ns, this C€)UI'11, u.1i'.in121t.e.iy s1_..1stained the orcier ef ret.i:*i11g '€..}1e petitiomzrs on the iuaisis 01' the YRS. E5' In the det:.isi0r: of the Apax Cowrt. in 1E:i'1--e State Batik Qf Paiiaia Vs. Rornesh Cha,f§t*i¢f' .:K:;zz1:ﬁ2ji, r€:po1't.c~:d in {2004)2 SCC. 65}, W-21$.

there is an option for wiﬁ1-c1re1wé1E.V_ ﬁwxm zthg tvhs-3_ L. empioyee must. exe'z*(jise \.'\=".if'i"1§.VV{:1' £Zhéﬁ§Sp€Ciﬁ€id time and in case of $1 there no provision "i:0v'.\x!i11*:'ci1;hawi}f the scheme forbade must be effected prior In the very same d<3(:isi9x1,-. it w2i:s*a1S0_ 'Cﬂk_)_§s'e1'vraCi that {he VRS is a bas:i.ca11y fu11ded ..s,{:11eiI2+:.>_, V ai";ri_ '---1;_h't':M.a'nage:ment is 1'equir<~:d to .::re:é:;1't,<:2 fa fL2m:-*1 and! 1'.h'¥3 c1'eat,ir3:1 of 't:hr3 fL1i'}.d wauld depend :1§:r__€§11:,_tVIfa.<:V.,. n_umbt:*r-----«cif appiications, cost of the SCh€II1:?:, ' :3ié1biii_£1y 'v§i%?JiLi:}.: the s(t}1eme would inaptyssét on the bank ';:u1"<:1A s11t:Ei'LjQt:E'1e1" variable: zfamors and, if t..hs.-3 enipioyees are a31 i,>\>v<5:--Vd t':c;i \.vit.I1{i;'21W from the scheme at any {time E1fT,(:',}f' .' 315;; c.:i{3-:<§1.:re: ii: wcmlci not '(:16 §')€}:':3SSib}€ iii) wmk out the 9» J sctiieme 211} (%a1o1,1ia.t:ion:3 of the 'i\fIaI1ageme1'1t. wcmid fail.

16. in the light: of the a.f(>r€s-said ('1€3(IiSi()I1S, in the i1'1st:aI1t' (32138. when <:0ndii:i0n "No.8 clearly pre<:iu.c_ik::§si'~t.he appiicaiit. fer VRS to wimdraw the submii:.t.ed and when ()E'1C€ R~2 111a»s;.__3.1s3(>."xxr<j'i*'r:.{:d i::1,£_'i.Vi:fc1_e V' Scheme in respect; of 52 empioyées H16')AAG(§V'$I"fii'I"3'1éfii', 3.130 had accordeci e1ppr0Va.1r'p¢z*1";1i{.£iiI1g_ii:.€ "£10 ¥:)e* gixren effeczi: to in respect. of»-Ei.?§."a.}fj}31ict21:r1is',v-thﬁjq1,1esi:ion of permitting the pCi,ifiéI1E:3'§5..f€)::'&'»'iﬂ1itiI';ii;1ffr()I1"}. VRS daes not arise 111191611?'i.s1_1ch;_'e:ir§:'u.nisétfaiz ﬁes'. "

I7. Yei:~ .":1.1'}{)t'.i1'(;:'i'.,A':3£?iif1i_ft) be considered in the ﬁght of the C{)I1f.'€!}'fiO}'1S._L1i"§,{é€l.._'..b}' the iearrmd counssei for the }3zf;1'i.:ie;-:_A'isVwitfiregaird to raisiiig of the plea of r:;0r1ciit.i.0r1 ' ji;%:i-Ifctuiar of R2 being not to be found in the a:,»& .Cvr{)'a"§?1i:'f"I'1}'I1.€i?:1j_?f,--::Ci.I"CL11.E1I' gfziss tiie reiizzf s<)'L3.gh{. in this writ; ;Jetii;.i.<mg_is one of writ, of c:e1'ti<>1*a.1'i, the peﬁitioriers <::>L1gh.i:

" £0 "E2.aw:A i.2:'§,§6<i this? <%<'ii1t::;%:'1i"i<):"2 §,.i'La.'i: is; Zi"i{'3W s3<:n;zggi1i'. £9 "be <§:2mv2';.$:~3<;%€i E:>e:i"<}':*€~: iihjsss aéziuri. §:seE'C>r:: i',[h.c:: Jam: Re:%g;is;i.ra:' ai:

€..'%7::t fi:'é5%' "§i."':f~j=3'€.é:'iI"i€j':€;'. £51?" 232?; §f:2%E~;"ii bszibrézr the'-E K.z.~'%.'i' Er: ithé;-? ;t:,;};3<;%::iE / .,,. ,:

prc:fe.:'1*eci by R«2. No sz1c:h c<mi;<.~é1'1i:io11 was ctemvassed befoir ei.'ii1e1* of the in-*<) aL1t:11o'rii:ies. i8. 'l'he Apex Co'L1rt:. in E116: (T2188 of '.I'.C.Basapp__C:, Vs. T.}\fagappa, re-.p(>rt.ed in AIR 1954 SC 440, <:c)11sidj€:fé_'d':tE':'c% p1*i11(:ipies ithai: are applicaiale in 1*e.gard E0 i.5;;'sé-1221;1'i'(:vé' w1'ii. of ceI'i,i<)re11'i and held thus:

"{7} One of the i"ur1d21me1i'1t,ai.i.A_A regard to the issuing' 'e=._w*rit'."o1'fx'Certii§}i*$1;ii' tlaai. the writ can be oriIy'-

or adjudicate orithe iﬁf-gudiciéil 2ic1:.:~:.. The expressioii "j:;di<%iaE" :'é1(',ﬂF3'7. v"£,.n1(.;}.1;:des the {Sf qL.1»asi«j1§z't1.ieié.1 functticms by VaAdI11i11i_s{.1~>3;t.i},}'e:_bodi'0s'or other authorities or pzévsoicis C>bIig§ed""£Q'"éxercis<2 such functiions

-- mzd ié :_,1s€:vd7'iI1."r:o§1t.rast with whaii are pureiy ' 1:_n_i.11i.st.e¥iei1' ........ ..

' r A V second ess<::mia.1 'f'eai.1,1z'e of .21 Writ of."t:i€§_r{i<)1*a1~i' is i;.h_at the cor1t.m1 whicia is ,. 1.'t'11"0ugh it over jL1dicia1 or qL1asi~ Jv'{ic1i{:ia11_ tribunals or bodies; is not in an 2-1.pps:§1z:i;.=e i:3:.:E: f=3'i,I}]€'.}'V§;'%i)1"}x" <':2:1_p2;:<%i'i4y. in g,§;:'z1m,:i:3_;§ 21 *»vrit. {if '<::*::*'E.i(}ra:'i' £':ii1€ ::»s:upe:'i<_>'I' <;:{:;v1:;"€' (Ewes:-::= zmt: fj'.}{€3'Cf£§:Sf;T* E11115: ;::<>we:=?r's»'-3 {if 2112 ;::g>§3<z>.1Eaée:% 'i'.ri.':}';::"::»i§;. iii :i£<'_:<::.s-; gmig i'?é-Tf'¥.?'i<;?§i,;' 9;: a.

r'"' reweigh the €.VidE?I1('f(;% upon which the deét.<:3riniri21.f:.i<>:1 of the iI."ifE:I'i(3I' tribuxiai purports to be b21se,d.. it dc:-:.mc>I.ishes the order Wh.ic;th ii: c:0m;.iders3 to be ¥Vi{}1{)U.t':-_' jurisd.ict:.ion or paipabiy e:*r(>r1e(;us but not: $1'1_bsi',ii'.ut,e its own views for 't:h0se__ifi'fg'i;iﬁ_€~----.:_" ' iI1f€I".iOIT' t.1~i.bi11fia1. The ():ffe1'idin H _Qi_ﬁ..e'r' ' pmceeding so to Say is pL1i: (5i,i'1'<z)f' Lhe, as'= V' arm which shouid not detriment of any pers='(3r;,._ ....

(10) A triburial 'may:be_.Cvotr1~pei.eni' '£0. eziter upon an enquiry'. :L)1_it:'--_ir1%.j_»Iif1éi'E;Vivrig'the enquiry it: may act. in fiaigrétrli. vdisiregafd~:._3;;f--V'1',1'1€ rules of prgactcwdﬁa;-re 03; particuiar :.;:):{'<)c:<_3iAc'1"e;.:?r:*i_«V p-riescyribed, ii: may violate the princtiples . fi%1_7fL{I'E}.}h _justice. A writ. of '(:eri}iQravn'V' ziiéigzi :s:v3.i.iab]€ in such cases.

E3i'i"(V}I'"-..1K'fv1 decision or d<3{erminat1'.0n "may ais-30 be amerlable to a writ of '.¢t:..1ft'ic3"rz3,1ii.~' but it must be a manifest error aippzimiﬁi. on the face of the przieczezdirigs, <-:.g. ..n¥;'h.ei%1 it is based on clear igilcxanrse car d'_is1'ega1*ci of the provisions of law. In. other 5 w<i'i'ds:«s., ii. is; 21 p2;'i*€,f:I'i'f, ermr wiiidi {ism Em-3 <:(3'r":*<3:<:'t.€::i by '<:«:%i*i:i()a"2t:1'i' bui rim 2.: Fi"i€I'€i' Wr<3'xig

-:9 :i€:<:i.5«3ie:m. ........ ..

19. Ii f:.h<3r@ft)n:, clear from the afcuresseiid pI"0I'10&1I1{:€1"{£€I'3'ii of law by t'.}j1C'- Apex Court in regard to is?.s:12;u1c%e, of writ'. of cerf,i()r2u'1' iihat smtia 2:1 'relief (ran be S()t.1ghi'. for Oniy to renaczve or £1(ijUC1i(§E1i',&? 01?} the \;*2;":1jt:E.;i':',32i of juciirriai am. In the insgtant case. t:h«s: (TOI}.i",€§}"§"§f,i()'ffE V. new ca1:1vass<;*.ci vi.v:., c:oz1crer:1ing_;f;}fz€;2__c:c)::*.Cii'fi{);:i_';v the e1pp1.icantS being met. pe1'n"11i.'§.€.€:{ *l_ {O a'pp1ica'i.i()ns being not fou'11.<_;l°'i.rV1 tzhés" G(;¥€rL1rfr<§1i"at.Vﬂrder,"V V :10': being; urged before i:hc;V--£,w€)v-.E{3iz<r%er ai1tvh.Or.i'i:ies$ it is impermissible to raise' H_1'£i1' €3($11'1§.€1ii;i§)'i7g' 2:23 21 new ground far the first fifliiﬁf in this ifdrii p4<§t;it€Q'1';'. '

20. For t.I;e«":'af§s;:jésaicE___Vfeéisorlsg the <)f1f<:1er of the KAT ciees I1<)t 's;;~L}f1"é::3* f:?:)rt:_ £12713? infirmity, faa::tua1 0:" it-zgai, so as i:0._':i{'a.t€§1_4:f<;%:fv_ct xxrii'3*1«t§f1eé.'521id order of the ap_pe}}..21t;:3 tribuI1a'£. T£'1'1<:._ ;§)'e--f;,ii,i031, t.here_f0re, iacks merit and is éIAis'1'11isse'Cf.'j_ k.c7H,f «

Unlock Advanced Research with PRISMAI

Karnataka High Court