Dr Mrs Mubeen M D S vs The State Of Karnataka on 16 November, 2011

[Cites 1, Cited by 1]

Karnataka High Court

Dr Mrs Mubeen M D S vs The State Of Karnataka on 16 November, 2011

Bench: Anand Byrareddy

IN THE HIGH. COURT OF KARNATAKA AT
BANGALORE

DATEZD THIS THE 16"' DAY 01: NOVEMBER 

BEFORE

THE HONBLE MR. JUSTICE. ANAND  T 4 "  

WRIT PETETl_ON No. 1:391  01?? M37' x  ;   7

B BTW EEN:

D1: M13"-.?\/Iubeen, M,D.S,,

Aged 49 }"ears, V «-
W/0.Sri9C.M.A,Kha.n, _ L
Pmftzssoz' and H.f}.D. 0f.()--1i21E'=.Nl
And R£':d.i{)E()g.y,",_V  1 V'

. .'e--di4:-in'e;'*, 1 1- 

The Gc>ve1':11r:3;1t51§¢~j:1t:,a1: g¢..  jf   
And Resezi1'ch_;E't:st'itLr:e.  »
Bang2;}£>1'.e 5%L6(>'eg)_,7,.   M '-   :1 .P1?mTJ1()NER

(83,; _v Shaif V_VVS;1b'.:-'amvztnyii }<>i3, Senior C<.>unSeE, Smt.
_ 8.;Sﬂ' ij2:,j»;.=*2,-1E;=:1<:s:'i1;-:?r1_'; zmcii SE11': K.Sre:e{ih21:1 A{.iv<>a:at.<:-S 'E817 M/3.
  '\5'a§;d<%.4é;'% f5'§'::.5§;{)L:iEiE.é'.S, A(§'£(}<:2ﬁi:S}

?;"=-- T53' §;?:2n;«'€'§:: GE" Kz:m_z;z§;1E~:;z:,
E?;s§é;:§$e:1§:%£i by its E§ec:'":3E;1:'}:

" s  E*i:.;:-?:ié'i'{%§ zcmgi '§32::n%Ej~,_: if-'v'2:E'?;-;;°:3 §}£:g,:>:::"§m@:1a

%'§<;::fs;;:: S:':{:<i'E'f:;2.

H .82.-u":;j:2§;é..>:':3 «M» 36%} {E8 3.

E



E.)

E9

The Directed" of Medical
Educatizm in Karnataka,
Amanda Rae Circke,
Bangalare -- 560 809.

3. The Govemmentai Dental Coﬁege and
Reseairch Instituta , Fart,   -
Bangalore M» 560 002,   
'Represe.nte:.d by its Directmrmcumli-ea'n._ A'

4. The Dental Councii of India,'
New "Delhi, 

Represented by its Séc}:€tarj«;;''''' '  V

S. D1*.S.S.I-ﬁremath,
Aged 55 yeaﬁ;     . 
S/0.Sri.Sh§_iIa:§§;:a:11<'af?: S%aai'air1j:"}jIiré1:3a:t§,
Dean-c1;t:;~%"")iier:i;;)1'; Q " _   .
The Go'»<¢r:3.If;i;nt Dentéif_C§ii_1a:'ge '»a:id

R§%'sé:if<.;h  Fort,-
B3§1ga.}_a1"e  % :  RE1S'P()NDENTS

(By ShfiﬁR3ghVﬁ\ié'ixdf3.'::'t?f¢day3'[hfi, High Court Government
Piefzzdar, f0r"R_esp.0ndei1tNos, '1 to 3
Shf'i.'M}N.?rasa'rm;a, _Adv0caie fer P'S,RajagepaiT and

 " . f3§S$oé'i'é:e§',..Advocéiég far Res§:2<:»ndenE NC5.§
A '  ""'h.r.i,, -v._VG~.%S';.BE:a3i and Shri. P.T..?s/iuraiidhar, Aémcates fer
 . <f3_.S'§JEE-hfa<?._3n¢¢f.:%ss<}<:§az€$., Advacaieg fa}: Reapandent N053»)

5» -J» -n A "4 5:
%¢$¢b

 "E;'E:%..$ W:"§.€{ Fstizégm. is E3136 %.::*[email protected]' ﬁriicéa 22:16 3?? {ha

 x ﬁiéjszgééiaiéaén :35 §,H.@%g$ pgajgéng is 229.1% €95 {E33 e§':é:§.:f6 r€$§};:"é.s;
 {ﬂaring $0., Cﬁﬁﬁﬁfﬂiéig and ca.z:n€§:€€d with iiisﬁ imgugﬁad
 Neﬁfécaiian dazed 3i."}'.Z8{§75 Vidﬁ Annex:;re~Peti:i€3ner pemse

S



{he Same and declare {he sziici N0t§f'ic21t§<:vn as azrbitrary,
(:2-:p1'ici0uS and oppesed intemiia, to Articles 14 aim} I6{'1) of the
C(.>n:;£ituti0n of l.§"2di.21 zinc} etc.

This Writ Petiiion coming on for Hearing, this day, the
ceurt madae the foliowing: 

QMEMIE

Heard the Eearned Seniog" AC§__V£)(ZB_:t€3  "\ihzj_'A.Vthei_ 'V

counszei far t.]1e- pet£ti0nt31* 3.116. the Eezi1r11eTd_:jG'Qvé.rn_ﬁ;3:"az'P¥.{§adér:.

as wail  the counsei appearing'fgiivR.eSpt§nde11t_Ng.5,V""" 'V

The brief fzwts ()fVt='h<f$ c:ase«'a'I'*t:A  fd'}?I.c)\2vs: 

Thé'T'p-SE3':-E<>£1é:::5:'é1n.(ji--.1ih*:=s fift'h":'::E§p0nd.e11t are Said to be in
the se:1'\fi:';és._c'.>f {he iZ3§t;x;'é':711ff:€:§;1..Dental Coliege, B2mga1<)1'6. The

peti1:iQ:_1er héizfi'. jVGi§1<:..<i the §'é1°vi<:€f.<. of the mid '§ns':{iiuti()n in the

 yeéir «V§§}5é%3L'Z whereas §PiI<é§ﬁft§3 :"es;3m1<i<:::1*i Fwd e:n{e':'ec§ -gm servics

 i:1.._t~hs;<3'ggié..§';:*:;§i_:;i%;§m': in the gseair E9?¢§. The g}etiii<ma3? is sziéei E0

ham? e:1;._E";é:*':"»;::;<;§'~":§1e =::;':d;'"s3 af Aaséazzzni F':*(>E3s:$so:"s; ii: ma: 55621:' 39$}

   Eha3'§%_§'EE2 §_°:isa§§{.>:2<ie-22:  2§§'i7iié.i&}-" in {ha ::::a;,';:':: 2:2; s::::;'E}-' éifé

§é%'§A. E'E{}E'£i'3%?€§"g in so '%''2'::" 225; {ha %s;:%E:3;;t:. ;en £51" ;:g:§é<:%:'s::':1:3n?: :3?'

E



}3ean-c.t;m---Direet.0t of the third re-sportdent -- trrstitutien i3
eeneemed, according to the fgetititmer, the interse seniority of
the petitioner. vis--€a.wvis the .'fi.f'th re-spendent in the eadre of

Professors, was relevant and in this regard, it is stztteti

petitioner entered the cadre. of Professors on 28.Cf?;--}99:8'  *

the fifth respondent entered on 10.1.  1999.'   Ru

petitioner claims seniority over ReSptmde--nt N0.S.._ claimed that the prtwvisicmal seeiéitity iist efrr.'P'1:0'fe§st3t?s was V prepared on 30.()l..2(_}€}6'~~.i&_n 2$eet>f<i--tt:1<';et'-twith the. '"Katn2tta}~:2t Governmerrt Servants (Sehit)r.ityj R.t;r1els,r.i'V_'vl__9-S7 (ﬁereinaftelf referrer; tn; --as 'the-._»"Rt11es%"'-ft): brevity) and according tea the petititnnetg the §:§etitirjr;et**~..L1e;s« 'been ranked fat' ebtwe the fifth §ttn.i't§:'«tr:t>st in the ttéidfﬁ at Pret'esst>t$. respondent twee vweg Ere; the gehetctvtfi-ttyt' 'List prepared 21:; en 22M{-§'2l43!{,§{}"??§ the ' §€-'C§..tvtt';t't_:e';;'.§'ta§§"'E'2§3_ett rartkett $€¥':i01' te ﬁftiit t"f:§S§3(m£§.€ﬁi:. it further art erdet dated E5. t E,2.{}€}é, the Gtwe-rnrrteht tr? §{§.2it'--zt:tt:_;§<;:t~.e'et§:rertet;t ttte thtrtt rezsperttiertt W ifeétege trite er:

ez;tt>rrt';-r;tret:s Eaetty at/hereby it <::,1.ttte to be Etrttrttztt as; 'The 5?,' G<)w=,rn1n.e:3t Dent.a1 Coiiege and Rr3S€£1£'C-h lir1_ssté.tL1te' and it was e.hz1b1e.<i to have its <i)w'n e1fnpi<_>ye:es. The G<wer:3:11e1":L, by 21 furiheaf order dated 26,()8.2008, aCc.()r<ied 32mc:i:ion in the i.nt<;:r€:si of pubiic service for pez":11;m.€nt absorption of the teachi.1;1_g_Si~::_ff of Medical Education Depa1_'tmc*:nt who wen: t11€}_}1:--.W()'f'J1§..§§'igA V. the Governmem Dental C<)11ege,»AA»V.Bang'ﬁh3fé7j%nfoV'_FVt11e_V Aut(>n0mc)us GOV€'i'1'iFf3€11t I)entai"".C{:h.E.ETc5§§€ "a,'.1't§._ 'I§%;':/:.'%?:"~"zz'.1jCi%"*.«. Institute, Ban ialure, with ret1'(>§**1_éC::i\?e evfﬂtct --f;"0':nxt--h4<§"da'te on 'V which the G0ve1'nme:ntvD¢nta'E:Ct3I1ége: $1.33 c()§i\£€;'tr3d inta the G0vC1'nment Dental. C<ﬂ1egé,""' 5'ciI1d. .' Institute.

Acc<)1'd__ing_1y, t}i::~«w..§;)éIi>ti'o.1fi"e2<__ and the fifth respondent were absorbed i"9.t_<3h theVVS.§:1iuvicc.'{')'_;'7 Ehe. third xfcsponclem ---- institute and \ve»1'é--::.a§i&éwaf:& Ei.Z1*A'(Z{,*;}fi::3(__'1§.}."x€§i' existing <§e;sigr1z~1{i<m and gmcie. it is ' :.he1.;:;:sa::':>f'«:.':f:1e --.peEi_$:iCmer that as th.%.r:g$ Stood thas, {hes §}6E}I}~ é::1:1ié{>§1"e.C'£{::'£5-f {E25 Ezééeiimze amt: E}:s: E2,-::2__;zzpr2§:;a.{;i Shetiy, '\!?J§}(3 was-; %°i:°sE §)i:*:3a:f;<::'§" zzgzd D8213: <_>f the Ehifd :*$3;2a>hdai~:m. »-

" §'ﬁ;$'§E§EE§€§ ;.:z*:.;2aZ.:h::;-:<;E aha: gigs :2? :<;a:;3:é;"2::":§":a1;3:§<h3§: am f%§'{E?.2{.%{}?. _.."fE';é: *ma:2%;.;.f:.<:}-' zagafs :0 be fiiéeé up by s;@.§€;.:::I<.>:1, The §j}€§§_i'§.{§i'§§i7 §:__,.s»-V"

6

was 1"uiE.y eiigibie Eifid qualifieai who certainly possessaed the seniméty over and above {he fifth respoiadent and had made 21 1'e-pa"e3enta.t.ion which was duly f€i3I"W£§I'dii(§ to the Gm-*em_ment as regards her <;1z~:§m fer such seleetien :0 the p0s:t.._m1 erhe zzttainmerit of the age of supe1far111uati0s3 of the the_1_1 {3e?1je.. _ Director of "the Instiétute. This wz:s;_;b.r.ws{evezj--"ig'r1i>é'ed E3m{JE..the fifth respondent hat»-*i11g been a1p1:§Qinte'd'*'Vby"~.vi:'ti1e e¥--~_i}ie:

impugned order, the petitionefis.._f$e.fQ:"e Cogiai '2. The "learned Seniejr A(--i_v(){;21ie*< :;ppea%1'ing for the counsei. for t.i*1cé:e"}'_:4eTti'ti.r;>.};'1,e1° §$Q*';i'eL11d'~!;§ike 'n'.d.'iS"'C"<:su1*t {hmugh the :'e<;:.0rd to {1e:11e)11S;:;'ate the the appoinﬁment of the present fifth 1'espe:3den{ 4{)*.i'.e:'1'o0kir1 g Ehe senxurity of the '§}€E1ti():'1e1'. It g3;(§i'§':ie<§'":>:ii~.«_{§321E Raﬁee zzzsd Reg:,:§eti(>ns; er? the zhirci re-§p<5n'&;e';tst_.VM-e.AE';V:5;'{iiL:%:e weuid indiez;';ie- {he m_a§:ne? in which the 31%;';-{>i:1é:'i;éea'€ 0?' the 3%:'ee§02'--eum-E)e:2:: 23*? ihe E':";:;i;§:u%;e is; {'0 be ";g1s§;_<:i;é€.e<§.. E: 2:§3g>2::'e.§:i: '§.'r<§:?:": §iE§€ Eﬁ <3? iéze §{u':.e:4; Eéﬁii "§Re.g:;Eaz%:}::_$__ 2{'E{}§ {E32}: Eiée {3§'§V€3§.'Z§E..'£'1ﬁ§2E i::,p§3:>.§2":is the ﬁgisst. Bean» 5 <:um.--I).%;'ectC:z" after being s:atis;fi_ed <1?' his qt1aIi'fi<:atit>n and eligibility. In. this regard, Dr' Eayaprasad Shetty above 1'e'ferrec;i t0, was the first Dean and Director. it then f{}H(3WS that in terms of Ruie 'E5(b) of the Rules and Reg*ea1ati011s, possible that temp0ra.ry appointment can be made§'_"tO'*t..¥}'e-.._ _ post by the C1'mi1*man_ off the G0vet'ni{:g C()1:'1iCi1~-- De.a§:_-- cum-Di1"ec:to1' is regL1E:;1t'Ey appointed by the ~*«'3(>\}e_t'1i~in g C.Q'u-:a.6'i}Et,:

In the instant case, the ma::.ne1"f.v_i'§;..V_whiCIt thet'i..fth*t}e's'p»t)ﬁdent * was appeinted was not iI'l*.'i§tZ2ifCLj}'E'(3 tietitmneif' sat. 2,:.:*;jy-' point 01° time. and the petitétmer .;'wziS---.7C<3azs.tfaiAned=.to secure the ini'<>rm};£i(>.:3- by"wz'ec;t}u:jSet._Tte.__the pI'{)'v'§Si("}i.':§; cf the Right to lnfo1"matir3ni' Act..;1'r1d'.r:Qp§_es«bf <i(:~<:"§;n"1er1.ts thus seeuredt are pt"0<.%:.:ce<i befere '1§::.%?.~.e; C;-<.,>z.1§'t;_ which the §§':§i.iT§3(:E{;§ Senier eeunsei 'V V' ._ xxrettfd ;fe.fe;_=»t.te 21n<"i'pt}*§':':t mat that the €tp;}t}im;iT{i€.i§1E Sf '}f)ez:e~et1§":"t» ' '§}'i'teetmf és §>'e._rrs;-;:d.e E33; the G<e:e.t't3.i.n.g Ciééﬁlilit. Er: {tie §?:S€E.'§§E.{ " zjiti~;'¢_'{}fVv1t'§€§E'ZTEt§§;"§§TEt3i.'€3 I18 %:m:i%eatit}:t that: $56 SiTii:'t3E"E."i.§.E"£g C{}3.Z%E'EC§§ Ezzaszi A§}{§§E"§E mi?' timet extts e<_::.:;_ve:3.e§ ta): a::;>§'*;$%.:1§e;f the 2;%.E3}3éT%3.:}.§§'f;.i3E'§E ef the ﬁfth re$'§<>§2<;§e:";.t( {Em the ttsthezr hgzngét, 'J:-"§1;2tE §.:'§ 3 evident is that the Secretary to Gevernment, h/Iedicat Edt,lCatiOI1 and Fathily Welfare Department has put. up 61 note. to the effect that the Mem01'a11dum_ ef A-§S0€.i.'£iti.()i'1 of the Institute provides; for c:0ntin'uati<)n. of the Director tilt he attains 60 years '{§'f'--age anti the incuzhbent "Dr. Jayapratsad Shetty was de§;erx}.e<é_.'t'<}w1"o__e continued in the institution and the fifth resptundent at SLNCL1 of the seni(>1'ity; could notabe (_:()eI'.1.fj~':i(1Q€itfe'C1.'f(',=.t" 'th:ee.._p(33tAA of Dean-Cum--Di1'ect0r, for a viirietjy of'1<eas<)11s;'V_eS;:)e<:ia11y the --. L eircttmstance that he was 01] t:3}.atith_()'r*i,$ed a7bEi€I1Ct'§_g§f{)I' more than ten years and that t.he' ie:1_A:~7t'it_LV1f':3feeiiitjnttothave ;"eguIa.r.ised the pet'-j()d._()f h'iSve~u}f1z1utht)Vi'_i.vS§3d absence but he was not only permitted 't~:)_ rejoiii' theA'G<)§*em1nent service, but continued with hiseﬁjehécﬁrity atiiééh. 'vSim:te there was Z.§ti.gat:i0n it: this; regard, it 'Vt';3'§I.,{}§}vi§${j"§h'§t{_'hiS C-ase eeuié not have 5683'}; <:ens.i<ie.z'et§ and ttzrthhet' t.ha't-'ifhe7te Wétﬁ he ethetj t>eete_:f whe was; peseeseeti wit_h the re~£'_gtth{'et% gkiéie te hemi the §§§§§iiEtt.i§{>E} amid the-refete, D1: "-"_Etttjgzgrzésazd S§"t€%E}=" '~J=ai§':{} heti <§§eeE2;.2:"g.;e§; hés; VA V' g:%3t:E€§ he et>:.f:eéde;'e<'§ .§'etf f?.J;§"'t§3€§' extehgttén. H£}wet-"er, the 'E Chairman unilatemlly has opined that the ailegaﬁe-:3n_ ef unauthmﬁised abgence of Dr'. Hi1"emat.h wag redundant a:¢;:'g1etien has been taken in respect of such mise0nd'uet ar1d__if"Wé1s--.f1<;§t:_.a ground wh_i<::h could be an impe-diment for the~Vap;.:%i;i.nt':i:1e«nt o_:f" "Dr. Hirernath as the Deanwcum--D§rect0r;":1.1éd7h.zis. éiccGf§1§_;1g':i'f{* recommended that he be 3;pp0i:'1:t_ed__a$ 'and AVby...g{1V:ré1e cf . Vb such uni_Iatet'a1 decision ef the theta 'nV(3tif£v(§ati0n has been issued appointing thefiAfth__feeipefieienf as the De2m--cum- Director and he.rs€§e,t_he RuEeS'~3;1d 'R}::.gu1ati;>:Vis which prescribe hence be 'in:e4;:fe_i*ve_nCe-' of this Court, especially in the eircumstamaebe »*pe1éti0n_e1" who undoubtedly has the seﬁiz3griiy":>xIe'r ami eabexie izhe ﬁfth respoﬁdent, eeiﬁd neeessaiiiy ' beve, £e._bebe'a1§S§dered on her merit fer such seieetion and bence, eeeiié :1p:p':'V:§s'j'>:§i*22£e dézfeetéqéng {G {§E}2i.Sf': the §:i§p('}§?;"":{H'}€1'§E ef the fifth *~:e.§s:.3<m<ie":':i in Se fez: 21:; {he seieetien p1"<3<:eé':;,:'e is; V' ' -- eenegeyneé, ié ii respeiident attains she age of superannuation on 3(i.'i1.20'E1 and in this ci1"eumsta13.c.e, a notifieatien has been issued asi,_e'a':if13I as on 9.9.20ii inviting appiicaiioiis from siiiiabie;"'E:a:ig1i.rj:2:i.i:s fer the post. (if Dean-Cum-Director in SE3V€i{2L'i'=-Ci'QVfZET:n1'¥}€3i3};u Colleges inci.uding the present institutesziiiciisi.ihefef<iie;i..._thé-:_' grievance of the p€tiEiOf1€If is n<;'iiO'3.ger _i:e'Eevan.t as Sh€:"'s*£Q1Ji€l be -. L Considered for se1ec!:i01'; if she i.se_s0i:qi:ai'i.:fied a1ide_1Ai.gAi51e in the usual course, if she were {of m~:a.Rev apipiliieatien for the post in terms of the noéificatioiji aiid".4ii'1é{c.V_view;.§§f the matter, the learned eouiaseiiipw(i':;.1éi,__si1b1"e.i{'thaii_tiie petition be dismissed. Givenfthe 'i?.abeVe«i.._i'acts- and ci.rcumst.ances5 the only paint f®iTi'{Zv(v3iESMi(i€i:i'§1{ii3?.£:'EiiS§4g"*3§ii'1C'iiEﬁF the zippeimzmemz Sf the fifth i"esp<:gi::ieii§ as &'»}:}i3i£1§i~«€Ef;TE":~§ii"6CE(§f iii {€i'1T§S of the girder passed fiiie §¥iiiiiisi'e;i' wise is exeffieie Ci'i.&i?£i"§}2iﬂ ef iiie Gevemizig i.s(:iiE}.§i$ii'{'2§C_'ii}€'~§§E$ZiEi.1"£€; ii': eeeeifdeiiee with iew'? 3

5. At the outset, (hi? L:0nte.nti<>;z of the Eealfned Sé3'£}i(}i' AdvoL:a':e that r::\.»-'$11 if the powar of the Ivlinister is ex.ez'c:ised in terms 0fR%.i1€ .15(b), the same was (miy meant 21 ternpozczuy n1easu1"e and admittecﬂy, the app0§mime.nI having been 113:-a_.("i'*e.iz"s the -year 2007 and being continued even <3;i"'dﬁt¢.,._j: fh_;=.

zlppoihtment, by any §t:'etc.h of i;}121gi.nz1ti()21,v* --- ::Cu:2;1i'r1.0t'--_ bi":

r;:hzu~acteri.sed as tempcamty. The p<:4)w€j.'1:* .61" §9%..1_<:h 'tr3r1i_;j'<::1';»:':'};_' I:lpp0iI1t1T£{"3i1[ as previded for iindésif. RL1}C" iV5{b_') T'can{_(m»1}z be :3, = stopwgap a1frangeme:11t t.(>,tj_i{ie 0ye--;'-- £118.. 'adL_mi11.is"t1'ai;§.V¢:..'delays if any, in compieting the ' 'p_;*c}<tés,§3" hf své:i':',<:tir>n Ehi"()E,Egh the G0v*e1"1i:iV_ng._C0uZtiCii=.gihti"z~h§'§»...gz1nra<>t ("Z-Xi€E}(i over sex/era} years which is Wizgyllgiv ur§:"eﬁs:{)hab_}e and would defeat' the very <)i:>je<:t of gp';i<;)\;i:ci%:1g>: 21""--p;f<l?°_i¥_s'$€h§i11"e for sselectiah 21116 app<:§_nt.1_17;ez*.:E. 'T.h€;-"vE:f<?;:j§é;'h'§E':::"";::.§3p<>é;ztmem baérig chazrzlciwigétd age; §€I7f}pCsf§:1{'};' zzhri"hzw'ih§;;3§;;?1{;2ve:i the fifzh i':3sp~:;*:ra<§r.-shé. {.8 hzaid. the pest <72?' E)ea§:_~€:";_;;*§1;~E}§s"s§i0:* 59:? avg §':'}:31° ye'-;-"a:*s=~;,§ a:e§t:.:ihEy %:,::°:'::«; Ehét ;-:1':;{:'% §:%;_§:gL:§;1i%a>::$ {.'%E"i. its haégzzﬁ, ""§"'§'a.§$; i::: _2_"s<>é {Em §:§hj;::s;:*: 3:23' éhe .. "!"h€r<:f<2:°<: fa ::2m_::<?s§ he gezéé {he :sp§:'}%hi;n€.§z'i hésiagg 6° 55> 1.3 ctfmtinued welt beyond a 1'ez1s0nabEe perioti, Eet aione for several years, eouiti be sustained and it would bcsrdea" on grave irregularity on the part of the authorities in having permitted such 21 situation. However, smee the ﬁfth respondent iszﬁet to blame for this state o_f2tft'z1i.1's and things having et)a1}e__t'L>.$'t:t9i3 V. if the fifth respondent to retire from. set'_\;ii_ee'~e{n.'zittainiﬁgu the age. of SUp6I'Eiif1f1LI£}ti()1"1 0:: 30.1 il;»2()§{_E.,4 ti.1e;<e '1.itt}e'vvteM1:>te achieved by setting aside his.»tte111p(31'ai1'y"app()ie.;1t'1:je:1_t, oh date-. Therefore, While hoiding théi"t'.t§1e.ut.ezn}iO1'21t§'.apeieimm_ent being ailowed to cc)11tin:.ie:E'0.'1' ':;e.w':.1';t1'4"3remfSt $.15; being irreguiar and whcaily :tt_§i1€.:°;11:y"t(> the"-s__£';0pe and (abject of the Rules and R_egu1at_i{_ms=whic'h'}i.f(3_x?iéex"for the proeedtue, in View of the 11<>t§fi_eati0rt*-tizzted -"§}.9.2:{}«§..~'€' which is new btmight to the €i{t€'§:_';3:§i'(§I'l:(§f th.e-.Cee1't§. inviting appheatiees for the pesit ef ,,¢.,E36ém»e2ii?:w§}ire.et<3:' which weeéd me its {:{}11¥":%;t% in acee1'dam':e-

*vgi't*§'}.,V ':§:e".;';:ie§:t_;fi't><::.ti ;3reee{§z::"e.,, there E3 :39 V»-'&1'§'§°2i§Ei fer 31"E§£-Ettﬁitiiééie m V' E...» n:

-vw:'"5'-r 225 the :¢:§§t;e%s2i::'f:e§it. ef the féfté": z'e$s;;:m1§e;*;i, ee§§}" heeaeseh the éi}3_'§€}.§§§EE§}€}}E .§"'s;2.-15:1, ;'a.§:m<>:§'t sspem §_t:2;eEf eat by g 1:1 vi1'tL1e of the fifth rx::spc)ndeni attaining his age of supe2fan11u2:ti011_ in {he next few days' Th.{3£'€:f()I."f:;3, this Court wouid its hang? in so far seétirxg aside such z1pp0jVn»I_hfxe:Vnt which has conténuczd til} daie th_0ugh it highiy ia"1_"<=--.*1§V-_::J"§:i?z:"1*VV..'V'V' _ that ()bSi;3i7\-"21{.i()I1, the petition stands _dEspQsec§_-(3fL"" ta} say that if the petitioner has made am ':;*pp:'§_i;C:;1i;i.()f1"§1j"t€tf1n_s fhe:

above referrczd n()tif'icz:iic)11, {hr-:_'"'~:iesp<3:}.d.¢nisu a1;'éV"~,h'(§u':§c'1 to '' consider' the same an merits ailcjﬁg Vh_fWitI*rh.L>th::r éip-pEviC21ti0ns, if anyn M f*";* iii} {J __m §:§:7:'% E?"

W

Unlock Advanced Research with PRISMAI

Karnataka High Court