Karnataka High Court
North East Karnataka Road Transport ... vs Tippanna S/O Zareppa Kumbar on 19 November, 2009
Author: Ashok B.Hinchigeri
Bench: Ashok B.Hinchigeri
IN3EH§HKH{COURT(fl?KARNATAKA
(XRCUTFBENCHQ¥FGULBARGA
BATES THIS THE :9'm mcsz' OE' N®¥'EMBER;--.§'.?C{§_$§'.j' '
BEFORE
THE HC>N'BLE MRJUSTICE: As;f§G§: b;
WRIT PETYIIGN NC>,,2._'§'63 {:§<;* :>;.:3G§_g£;:»;;% " j "
BEFXEEN:
NORTHEAST §<;AR;'\;§;:.:*;§.KA_ R{}.A;8s,_ %
TRANSPORT CQRPORA"§{ON_,.'i" * ~ "
"SARIGE SAIDAN" .
GULBARGA,I€i--YE-T_FS A
IVLANAGING
NQW RE§PRESEN*F;E;D'E;¥f 1;'-E?S _ . A
CHIEF LAv.5<;~F:;§§;cER;. ~ WPETFFIONER
[BY 332:1 ;§S;SQCIATES, ADE,/'Z 33
AVE: % % M V A
T£§§?§;a::'xz;a "
* * _ s;v-<:>':%z§;§2E%z?P;x E{I;£'§*:sE"BAR.
' §3R§f'V'E§R§
3'v:ijf:;a::"zs:si:;2':'C CGLQM,
'3§;5£,EfB;fi;E}',"_v»BEQz%R --~ 583 431% .;.E{ES?®f\?E3E?\ET
L' ;5§*"§%§%:%«?<§:LA3 zgézgzvzgiaa A3322;
'..~.J
zzztqzxirizkg the iiisexbiiiiy. hf-3: representead '{f,(3':V"'§1%',{:"3 .".
p€+t§'§§<}:1€: ii) give? mm the wayk sf 3. pew} {)I'~£4.9'::'.{T{.{'fE'i_§€"--EH"
E':/Iédiiéai Bisardg €?€}i}S§§f,l,i§C€Li'~~§ff) aVssg:€':.~:{$
rc:~spo:':d<%m:'s disabiiitya $:;bn1i§:téd "ré'p._0:'{:, '::1Léi1£%d '?./.A
8.2.":Q§9 sicixrised the petVi':;?.>_f:--&%.;j n€'>Af;-
driving werk in 1°~§C{}I'.1§IE'§ff3:}§%i'Afi$ VVt'i3. {ha
Chaflgé of cadre. V patitioner,
ignsring 01' €}§;'~gi%1g opinion,
issusd respcndent
:0 one mczrzth to
<:G:2tir§:_;e .;;;VsA ha' could net and did
1:01: endarsémenlii 1:: view if
big;'a<i€;ui:§§3;§;,:".,V_Vffie diéabi1it:;. 02': 3.8.1999? {he
;3s%§i'éi£>i:sf::'gays him 'ihéj' {}§'C§€I' c::;mpu1s<>rii}; retiring
hiéfifg .§:?@:ii';..v,_iiE~t§ 'vsérvizisssg E1: is {his arder, a2sZr:i<:h was
21&;s«:;_1iEe{i' ';3:%:'§<}r<3 éihe L2§9£>a2:* C<>u:*'é. This Labimz'
Q<,;m*:7,.___%?§y fig 2iXi723;§'{"}X §a':€:i z%.8;2{Zi€}5 set aside éhé
.A:i<V;;§§°g3z:E:e{:::°§? :'e'z;ir€:;r::€:":% erder 21:15} :;§§:i%::E;€§ {he
pcititioner ta F€iI1Si3.f€ him mm service by
;*€:3p<:}nd€z1*é 31 s3:.1ii;,1bié3 ::11E<3rn:3.'{;€3 posrt.
3. Aggrieved by the z::f:<>:*es;:i<fi;V *;:1xi%a2"::_i;'--,Vj_
petiiien is ;>r€s€nt€C'i. Sm_*:._ Raf,}:~.Z12§;~ShiVé3§?:3§§iii.1af:h.{."
thé éearneci Csungel for th€¥"L';:§L.é{iti0nér.V_s't:§m§i§H{hat
the reapandeni has ..;1:sa«1:')Vi}'it3;-91:1 the
Course of employment; VA that ihe
respondent a sum of
passai by the 't3--®.:12'§nissi0n€r. It is her subzfissiarg C2i1"1I10i haveé bcsth zihe be11éfi§:S..V VVV'E}.Z_<"; claim :'€iI:staiem€n: and a§$.a_§2 ii':-i% C01fi;3.§§::sa,:i::>11 cm acceursfi of his aitquiring ,' 'i.{}C% § is~;2:4.*:A:">;i._'1Vit3'. Iii: E§}.::e%.re Ezzinagéééy scrzziinizeé éhe award sf L2':{bf}"i,§E'A 7Cs>1::"'t, Tbs: §'23z:é§<}:"s.a :2:i::;§<%ir: have "e.%='€'§§h€d wfih Labozzr Court in -settirxg aside the retirerzieni ems? am ab8G1L:*:s:Ej; jz:s%::§'§Cat<>r§:--5'
5. Wis: p€fifiO}"1€1' rr1ai»;ag<§::1§%1ié:_ "has~ =.':?;:>:..,. Censidered the r€prese:1:a*::§ns ":3_1J;'1'Ei'YI1}:'§,§fi"{:: A . resper1d€n7:¢ for the Change Qake 0f the téndering of tfijg' The petitioner can ';3If%§1tting diesei is the vehiciji-S édiiendar, The PresidiI1g5'éf §<:f§;,.i'V.'£4?-fSéurt Statés in ihe was hxnping, he c0uId:VV'A_w'3;§k' "hall; the rsspenderrfs appearance §:2€<;iiC_ai:e5d'«IriLi$ sagerness ta wark is ihe b€jS'§é. Qfiaiés Vxfharz {ha mefiiétai beard has ' .2?:é§&_2:hé;2: Lmfié :8 ds tbs Wsrk ef 5: ériver, the ~§3éé§,:';iQ ::<%_:_>»--,_ ':3iH01>ar3 {he auéaéfiiy sf issuing 3::
e:i'€Es:>:*;~§§:%::'é%1fi {fated 9.<é,E§§§ étzfiiéng ¥.},§€?2§ éihé:
E"-::sp<:r§1§€ni ist: submit his wifiifigrasss wiihézz 03:13 » $pw;;§ by: V' V 6 m<:>:1ih ':10 <:<)n£im/:9 as 22 drivsr, The Labour Courii 112:3; yigsehiigs heki §§'1a':: {hiss mm: §I1hL1I"I}21{1. zihe rese;pe:)1:de:1t Wéfféf ts: indicaéie his wi§ii,11g;:_:+%:$:é'." gémpiqgzez" \v<)u1C} :::<:s'¥; have e:1:1*:;siV¢€_d h§::fi""*ve:ijt:h "fE1§ dui1i€s of a (i:'i'»£€1'. B:*a'~.s'i:1§;; ":hé":.n1é:'_§i€:'a} }%€§s{}:*i;. peti€;i<>:1er cailsd upcm the wiilingness E0 ::ont,ir:1;.e;. his is against both the indix}/i:i'::;haI and alga againsf: "E/he f.§a.i{e§1_ing::' Court has therefere {if sndersemént is 3:1 55§?§i}'i«.hG%§-3"§that U16 issuancte of such " p:6:p<>ster<>us. if no:
irré§3;:>u0:1gi£:3€f* V ' E'_% '«.;_r::z1y be: ngteé éthat ihe fights ef an .{2f:i_§1Q§s:%£;..,:5,2ME:i{;""2a::q:;§§€3s siisabiiiiy égzying his S€:E'1'i{7:§f Zéfé" p:°§é;2:€_:ii€<j arid $a§'e;;;;aa;*d€::§ by S€{';'{i{}§1 1%? sf £112: " "§'%;::j§3i>:3'é wifd: §}§s;;fif;%EiE::<3s {E<g:,::a§ Og3p<3:**:u:1it%;<2s§ 7 Pr<}t:e{tti{m Of Rights amd F113 'P21rti<:ipai,i<}11) Aiti, Eggfi {I}is22b:E§'é,1?€s; Acftti, far :i--3E1«:>:*i:) which fallewsi W7. Non--discrin;ina§io::*__ " V Gsvernment empIpymén_t§ _. {1} _~_ N:"> '~ establishment shall -,{3E~s_penS'e.__ wi}'*h~._ £'f3dL1C€ in :'*ar:K& a1f; '-..§::;3p10§;és--.__whjC% acquires a disabfiity :%£u1::*.:;"g«..h:§"::%fervice: Frau:-idfid zhat-[if a:}"'L.€rnV;;>1oy'é€g after acquir3§.11g}§'1fsabilitig is rgdé é;'uit,a'E;1€ fer the posi' "be shifted to .50:':v1e_AéthéE;,;:~oS'E,.with Aiiine 'éa:n€ pay scale ;m<:i $er§?'i:%f€--.benéfi_f,S: '
-._,_¢}?rOV¥§C?<3c'§'-._fizféher ihaf: if it is 21911 p5{>€.3i'sié:""£;O__%£ijust ihss emplayeg agaénsé a§fi§'y'.4 §3_QS€, E26 mgzjg be lisp: 0:2 2: ' 8é2«:}é;*§%L%.r§€t:arv Gs: uraiii 2% 8:12:/abés 0:3: ' . ¢ :5. .E1?:"'§j?};iV1Ei§S§%3 or has 23J;i:a§:2s; 233$ <3? ..§:;=..;,s:s3V:*:5::1:{::,':;i1§:§<:s::? '2fiJ?i§{3hi'tV%E?§' €:5:;:*1§s:~::i
7. Thais Ehss e:L:»2<7'{;ment e:7():'1§:eH1;3Eates 'chai:
empigyets s5h<>uEd be shified '£:~:3 :e;<>m_€ ether p:j3és{,._.§ViiT}£' this 55211116 pzzy se;C.2:ie:=% zmd :5€%rvi<'rs bmzefiiis:_;x.::':_<i£=.i;':=.§t%'asr;% E/ha? 211':/s:':1:;':T£Vi1/'(>é 905: is not *;:va£};9;b--§L€';_T '15:)' A' supérzzuxnsrary past. if _dis3.b§L~:y V. has;,T'.::s;:{éLirr€.t§"
dxxring se1'vi«:*:e¢
8. Even besfore 'Disabilities Act. Thfi HOI'1'§3.I€ 13.16 case sf NARENDRAH %M"[K:';:MAR:I-- . C}:::im:fi " STATE) QF HARYANAH1 (1994; a; sec 460 :h;.s'%:g_--Vs%gg2:.% _ "~~*Q:r=:>i,€{:iVV$ '(E35 right :8 »'i§i§f駧E§<}<}fié1"2:S__§§:1 i:3:e3;g:"aE f8;(,':€'§L 9? righi; ii} an €r3::p§§§;€€ £3 afflicteé wiéh @3633? Sims {5} vahéchg xzxhén h¢:? iE"3":?¥;:$:"'£:?ibié? {Q pé3rf<:::'m E; dL:E;ié.::%'s :3§'i1?1$ " fit': W223 i";<}id§::§;§, e:é:':pi<>j;€2:" maéési: ' 5333916 €1?{3§°j$ éézédsavmgr ta zidjusgi: E13321. in a 3? Q'/ME 5% § 2 <2 post in which ihe snipioyciéss would suiizzbk to dischazjge {he dairies? 9,, It is 2;/Elsi} p:'«:>f§iab1€ ti?-'E13581? {£3 iEf1§ §4i_of:"'gxi£.s6 Suprsme Cc>uri:'ss dacisien in i:hE:%1Cs,_sé 35 BASS $2 ANOTHER Vi PUm.é§E.%»s1'A':*:%: :*::,£s.:?i*1§i'<::9:'*:7 BOARD repcsrted in 2%1_R 2OQ8' §.§CVV'"§.9G. Thvé' félevant portmn of th€ 33:5; extracted hereinbeiovm. « "_'.
1111 _V i that ths ._V'v'€.§'€ acting in what ghe best §:1t€re:~:i:s of ' "%{hs3 amder {he aid minc:§«s€1: it ta iham 3:331: :20: right tha':
shauid gpsné; gfeed {$836}/" 23:: ..5§éfi:ié':§§1£3 whs wags; :22?) Eéznger 3? 21:13; 2:553. ihéy 'wars qufiis wrang, $3612 {rem any a:1g%s::. 3 33:31:": E;;h»i3 I}E§;?§'€}'i7v' psi:/1'i¢ {>5 Véfizir {Aha % *"
E0 Offiiffifs was dutyubauzzd to faflaw the law ' and it xvag nétsfii Open {:9 {hem {E} £iH{'}"+75 "
bias; £9 defezzé the disableé srxzpicyée. From <:>f viaw the officers the disableed tag} are cczurztry and in its 1"e$0urce g.:/gs of ihsifif unjust _a;n..€i ::§.§ Lfamiiies but iwou}fd = gravest probksrns f<:xru"tE'.: %3 "iérga What the Eaw fijifjhéfii :3 no <:ha:'i:y er Izujgegss nigh: as. aqua} tiitizsng 9? {E16 "}.Q ;. 'Eh? §:3ié:'i$iQfi 86:26:: 55}? E'£ia§*;;:ras€I*2:. Eigh " '_:'§:;:zLé':A_='::V $3: the €'.€1£~}{'? of f§HE'~.i%3§ S5'i1fi;i5Ei GE' ' J 5 § § V' ' -F§a:.ai:E: 2,13: ez"::§Eoj;€€3, QQAHXREZASTRA Y€pOI'f€d in 2006 {E08} FLR Bomv. has héki i:'hai on azqtcpziring {ha sicknesg if the w:i::rkman is Lxzifiii {G w<}2f}£ 1 V' he': £3 entitlsci is pm€€<:?':ion Lincier »S'€£Tff_QI1V'4A?:v'Qf Bisabiiiiies Act. it is heid theréifi So"
given gorne light xgrorgif Eight Werk is avaiI3,?3?§€, ha:5 be entitled to 3:38 kept; mi past urztié suitabie P j,s attaining izarlier. Similarly, Madras """ 5?: A' the case sf 21:' , v%. 3,321., 'RN. STATE TRAI'€SPC)'F<'f3§A V{?{:AS{§RAE} E33,, rsperied in 1%"~..V'(2<3V:«;i%} :7'._f§'C %V'?E<'>'"i:"a$ heéd that 1:: is {he staiuisry '§§':iiTga[£:'"@%:1'A {'>':"._éE';§: empioyér {<3 pmiécé an €§I}§iO:;'f3€ gzitqgiréng. ';:%:;é:;'ib:;i:£ii€s éiiréng S€I'V§{3€: 1:E1e;*s:: is *.§r@%2§i3'E§:i:9%~;3 agaéfisi digpeziséfig wiéh {BS §§€E'V§é$€ sf 1"} M. It is also wG3rthwhfl€ to F€f€fI' to £119 E}iVis§_{:sr1 Bench jucigméjzzt sf this Czfiurt in the {I886 sf EAST KARNEEEAKA ROAD " -- *-
CQRWRATEQN, GU:,BAR<:;: E3{¥J¥S.fQN,_'_' ':§':i:§;%;§§'«:§g§ 'Vs, Vz5iSAN'THR.;5'1O rep<):*ted in wherein it is heid that the-.v_}:Eisabi§fi§.$s' a modern and 3001211 benefit,-'0ri§:nf€-d_ iegiéiatiah. iis pmvisions are t0 bi". CQr:'s:1"u'ed:'i'»agnd 'a p*p1i'::d iiberafly.
12. Thé iH§1jp'::g':1E3d %jéinp_{:Isdf§i":*étirem€::t order is in br€a.e;h:__V:'}f ff;anudé§ji$""éf" Sezttion 437 of the Sisabiiitieg ..__;?he.,:és.pon.d€11t's serviceg can :10':
be dispéizséd véiifi E{i3 éié§:§iring the disabiiign E: is aE'§G"--:-abs meted ihaii the petitiorzer has .§aé':7§e§:s€ béfere {he Labaur Cguyt that §§;1'ai:_f9€sp_<;§:':{"'il§::§.%: 'W218 Lgafié. :9 ah the 533:5; <12? a gem: 0:"
V._a§t§:1{i5:::*;1~ The pétéjtigzzsr wage <:Gni€fiE by éf§"GSS' "-- é::~t:3i:%i'_i::;?:1g;f $136 rggsgpgnésezzéi, % 5 3*? L'? 1%» iii E3
14. That the petiti<>:1er has received acme eamperzseztion is as ;gr'0u:1d fer denying vui:i<:'e V. alternate werk. in this regard' it is §VOf1:1Z.§V§§:.ii€"HEGK refer 1:0 the decision {sf the gkpezi' eei::'*:.,§n_ the éfh KUNAL SINGH .Vs. UNIGN 9:2' :N':31gég,ANDT ;x;.:xf§:'H1:zR"ee M' reported in 2003 ~ {I reievent paragraph 9f the }V:1erein be-law. 'A ' J L A 3 " 1 more aspeifi ' 2IVL'«p§;3e1VIan": getting V _p..eVf" Ru}e 38 of the "The Act is 3. special with persene with """ H {:3 previde equal przxeeéiezr: ef réghie and i'1;_£'i' Zeefeéeépaéioe :5 them, ii being' :52 €I12f:C'i1':(E€fi§, deeirirze ef genercziigz ~"'S)_§€C§£§i}f}Z£S $304? eéeregarzie EK£{}L§§€§ apgéy. E2, Evierely because under Rule 38 9:" ccs €P€nsi0r:} R1363, E9272, agpsllam gm; i:2va§id:i:,j,! pesnsien graund to deny th'<:VWV "pr_0::e<:::i§1f:',«__ V V' mandatorfiy made jVavai}LaE:>]{é:.V_. ta * V appellant under SeCt§0%f=éi7 s;:)i* ' Once it is held<.:hat'V'{Z?1é:: §:;;.§j3€3}}ant--Hhaév acqui3:edV disabilifif anti if foungi 'Su3i:;§:3,1f_iK\'/,»:f0'3"' he was is some ' Z: V seeds and séifvice be_Ii€fi:s:"~if"i<i:"was not pessible: :9 _ « 21d}23:$§ }:fi:§..;ig'a.'§né:é{ afiy post, 13% could 'Se E<:.<*;'=:i_:>§'*§:1 3 V'§t"};'§'>€ii'3.'1¥.3i'I'1€§'a.I°_},f pest zzrgfii a was availabie or ha aiiains ihéi' 4:25 sL:p€:°an::ua{§0n, whéchsver is é3,.;'}ie:*. it appéiarg :20 Each sfférts were E§i8.§€ 33}? £335 {$3932/1&$1";%:s. Tbs}? haw: if) pr{><7e€+deefz ti) heid ihaii he?
pe:*;112113V€::";{ij; §n<t2zp21{i:i§2:E€d {Q :t<>';}':Vi::VV2,,:':%%_:
E:1€fE"\gi€§€:? '\F«§ifh{}{l§.
<>£:E'1€&r p:'<>V§s3§{>I2 ::>£"S:1/<:.%;;'iz'.>'_A:_!': {he 1 E5. The Labouxj jE'j1.jSt,:VVfiW€H-- reasaned and no intgzrfemnsce :1"; A e§§€rCis'é" ipfiwer under Article In Ehrs Eight 9f gudgments 0f the Apsx. Ceurés incluéing this:
€<:>u:"¥:§ " 1'€f€I"E:nCf€S are made h€j:"€-:';r3v;ib%')3;s, : €§.iS_:§'_§i€5S this §€:'{/itian '$3? affirming the ' in': 73:: »~';ir_:ié~£§ '3,ii?v.:z.§d' '$29 resgzié, ti/he aéhaiisizge {AG '{E':€ é;:§p2.:"g:i::é. é}'N§55E'd faiég. "$26 gjeiééizsnssy £8 d%:'é:é;fti;e{§ {£3