Karnataka High Court
H S Rooepsha vs Ksrtc on 10 January, 2011
.1 IN THE HIGH COURT OF KARNATAKA AT BANGALORE I';)A'I"E3D THIS THE 10"" DAY OF JAN UARY 201 1 PRESENT AN I.) THE HONBL-E 1ViR.J.S.KHE.HAR, CHIEF THE HONBLE MR.J'US'1'ICE A.S,PAC.HI%1;%.i?i§}%E:_ "
W:rit: Petition No.3 2 27/ 2e.oé1'{5eKsm'c)(£111.; _ ' % BE3'{'W*f3(3I1 :
Shm' H S Roop(«:sha S/'<3 G.EVI.Swamy Shetiy Aged About 35 Years R/E1Ad1ifi1aI1C Road V x , M Cross. Hassan E)is'c«ri:c.;t:_ HasSem T A {By M ,r" s.S1z_b1322'::R2_.ao V' V" V Ths: K;1rt121fa«ka VStai'.'e R.OE1d Transport C<)r'pG1fat:iQn Rep bj;/~.it;S Ch-airmajh and V < ;j Mezne1g£11"g. [)irector.
..'___'*¢Cr§r;t.re11 Offices;-;--«K H Road, Bgingalbrc W560 027' %The"'i)_i_vi.$iV($raal Corltroiier _ 'lT'hg_* Ka.r1121t.21ka Ste1ts:-: Road '}I'r:§111 s:p01't Corpcyration, H'aS;'::3an Division, Hasseln :, 'T116 C}1i.€',fP€£'S()I1I1f;'1 M211'121§_gt3:.* ' 'The: Karnataka Sf,£H"i€ Rsad ".£'ranspo:r§: C0rpc)'1'at.i0n. Cemrai Ofl'ic.:es, K H Rt)-ad, B213"1ga}c)re~56O 027 Sr: S1.:4:1Ir1.2»fl»:;1z* ... Petitioner E3'a£'.h<:%r'$ I'}.E1I.'I"1Ef mét: kz'10wn is %:1'1<3 p<;-ri.£%,i:3r';€r, 'Jr
6.
{Q Age: Major Wc3rkin.g,>; as .Ass£s'(:a£'3'£. Amisan Grill, (3/0 The Me1:321gi31g; I')i:1fe(tt<);' The Kamatzika State. Road 'I'1*a.:'1Sp(>'Ift Corp01*at,=;(m._ C€r'n1t.rai Offictes, K H Road, Barigaiore -560 027 Sr: R.a_jesh D F21t:hc3r's name mm'. kn()w1'3 T()'fh(3' {)cét:I_;t:i<J;r1<§r; Age: Major A. W01*king as Assist'e1nt Artisa1'i;Gi:_III. C / 0 The Malliaging I)IlTf;§(,t'tQF " "
'l'he Kzzmataka State 'I_'1'21nsp0I:t: Corporation, 9 _ Central Offices, I'i.Ifi Ro.=1<:'f, = Bangalore +560 _ '_ "
Sri Nagaraj._ » V Fat:h»s':r's_ ncét 1<;a(:'),*i.:v1'-1_t'l'c2"__ta.¥.";V<3' pi-*2:t:i"{'i()I1c1'.
Age: _. ., ' Work:'!rig as }'iS$istant."Ar1i'§Vsén Gr.II1. C /.1'.1..T_hV"s:..V_Niéi11agin.g .D1ré(2.t..0f . The KéirrI';1taI~i.;1 :3.té{t.¢ Road 'i"r..a11':-spatzrt' tijz-mp;-.,;r;1t,:dn ,' ' Cemirak Off§Cc..<j3',v_K'~H"Rc'5e1d, Ban re: ~«¥5.6CA .
V » '5gSIfiu GL1rL1pAT'&S§_d' , F'2iihef"~F:§ name not known to the petitijoner.
" ~ ., VAg_e': ~ %I\k"£a;i'::3-r_ Vi,F{j1"ki':1g?~as; Assisiant Artisan G1".III, A /(5 "--£7'1'--:efMe1nagi:1g I)ire(:i;(n- 'I'h<~3 'Ka?rnat:aka Stiam Road "ifrixza s{)()ri'. Corp 01"ai:i0 11 , Cc-':n"t.1'aI Officzes, K H Road, I «--,B21ngai0r<:% W560 027 Sri Vishwa Ifiulnar 'E*'21i'h.@r's.a :'1.221.me not: kn0w1'1 to tI""::<--: p=c7+t'i{:i()n<~3r. Age: ?v'L';'ij()1' Wcmamg am r'\..S;<,=;is3t.a11'Ii' A,ri:isa2'1 C21-.IIi, (3/0 The Mar121gir1g ET)i1'ec:t:c:a1"
'_E"11«'3 Eiearrfxaijeaka Si:aE't;=: R0216 3 Trzmssporii C0rp0rat.i()r1, Ceriwai Offictes, K H. Road.
Barige1l01"e~56O O27 Resp()':}d<:%11t:s (83: Sri R.I.If)'sa. Acix.-'.. for R4 to 3} This Writ, Pdition flied Lmder Art.i(:'1;~;;'é;"23L£i~£<3._::;i:r::d'=A 227' of the C0n:~3i.ii:ui,ion of India garzayizigg t.--:.i_ ''qL1a.$Vi:. ' . Selecti. list ciateti 4-12-2003 isssuccl pL32:'a;La..é§1'1t,'~.iG« 1.316. N(3t'ifi<::at,i(m No.3/2003 Vidt', .5'-\1'1If;€'XV£1'1'f3jL'..i.(} _:€'1ii{=.v '.:ex'ierii. ii; pertaizis to R4 to 8 and ei:(:..
'"l'his~:. Writ. Peiiiion comiiig ()1Ai fO:r heeiifiiig "I:hiS'.dé3tj,', Chief Justice made the I'011ovgiiig:
J.S.Khe:har, (3.3. (Orfi1u}~.T --. i V The pei'._it'i<.)_ne;". ' ii.' I ii ;1ppreni.iceship training iI_1*i.hr-:__ }i:'.iVj;-iSiL)Ii--?11~VVO.i'k:Sh()D of Hassan Division of iZl'1(-3,--}'L%1.I'fi£3.fEii{£1. R0a.r1..v'i'ra.1"i.sp()ri: Corporaiion.
T116 C1'L1I'8?j<iO11 of flit: .--:ifQfe$aid appreiiiiiiceship training 'tJi1'lC1f31'T.E_1k€'.1'1.VbV"if,h€ _t§f3€fiiOfl€T was i:1'1.r<3e years. On the (1111i"fii"fi'a.'[.i()H oi" thé'. said training, the »;§fe=.ti.Vi.iu.:1ez¢ 'Weiss awarded the Nai.i<)'r1al Appreiiiiceship C':€,':'.f_"'{.ifiV(.T»£*3i'3;::',VV._ CAV3.'i2V*'i;'r1e basis of the appretliiceship ceriifictate 2?1*ir:ra1'dc%(..'1.i'.11<:* petit:i.om-"zr, 1710 Claims pre~.fe1'e'r1ce in the 'V I}'iE1J[.tt;Z1""{}'i' sr31<:Ci:.io12 and £ip§)0f11'fLT}'}f3I3't.. The ins'é,2mi:' ciaim " .rias4be€€:'i :*ai:"-;<:~>d 2zgje2i:'15;i: tide possii <>i'As35sisi:ei31i, Ariiszin "A-¢v:}I*é1€§'(')~ZH. for whi<::i'1. iihcr Ka1"I'1:;:t:aka 8318119 R0;-id 'E?rar1..s.sp()I."t. Cc:3rpoi*ai.i()1.1 im>*it.<=,::i a.ppii.c:21.t:i0n3., by iss:s1.iii'1g' 2':
"%g"4
n()'flf10a1ti<311 delted 8.5.2003. In the p1'()C€3SS of S(3I€tCI.I()I1, F:-rspomiem. I\I0s.4 to 8 enaezgged S1.1(?("tE:SSfi.1i and trains to be E1ppOiIT{€d agairast. the advertised p()SIS.vVVv.__I'rI?}1(% afarasaid respomiems, aCc(3rdiI1g: ':10 ilhs 2n'erI3'3'éI*xi.s_~ -11:1-¢'§=I;Tv:.>,"« % by the pet:iI.i(me1'. are holders of {TI qua1ifi<:»:3.fix:m';--,1Sines the quaIificai.i011 possessed by tg.-.he:f? I\§ai,ionaI Appremiceship CCr:tif_iCe1{€I,'.If1é se£:';«;s" s:a;1pHe.rig§)ritLy in the Iriatiez' of sele(:1:io1'1 over 1'esp<)nden"i;«.Nos.4}E:0 8, for the advertised posts of A'ssiss_ta:j1'i:v A;;'f;ivs§i11.»»G1*21<:I<3 III. 5% F" 2. he 1;n»stan:I¢c:a1m Qi..s11pc:r1Or1ty at the hands of the pcfgitiioifier I 'f1*C§rf1 21 circular dated 28.8. 11999 --:h'(»:._Cz0v_ernn1e.11t of India, Minlstsry of Labf,«11r'- {I)ir§i(:{pzfI9cit~f-:I:II"~Cre:m:r21l of Employment and Trair1ing)_IV--,_ The -_Opvé:°:<1.t'Iix'e p<)rt;i0;'1 of the aforesaid ciomgajizn ictatfifm beiizg extracted hf3I'€L11'1d€I'I A I)Ifécto1'at.e General of Employment. 8.:
T;"2H'ni1ig.._ I\/Iinistry of I,ab0ur, has been rec:eivirz.g IL'{l:1'%3.1fIICIS:"'-fl.':OII1 various forun1s regarding status of "vI'I\I21't;&é;~--1a": AppI'€11tiC€Ship Csrt.i:{'icate (NAG) awarded 'IQ' ' g1§3'prer1t.ic:es on SLlCC'.€SSf?.1I Completion of .Aj3p1"e11t,ic:eship 'l'rai.ni11g viswiawx-fis National Trade A _ C«sf"i.iiic:at.e (NTC) awarded an suc:c2c:ssi'L11 I " e::0mp'Ieti0n cf ITI "I'1'aix1_iz1g3;.
In this 1*6:gar{:L C}<)ver11m<:n1' of India has issued g1.:i<:'Ie.1i11r3.s vzide letter I\k.:,I)(}E?-'I."--5::I»(i1] /'?1.--AP Ciaizszd I9?" Juiy, 19?} which is rt-3p1"0du.<':<»':d --
"C}<)veér1'1n1c1'1t. of India has :'c%(:{)gr3ise<i the 'I'~Iai:im:1a} U1 A13p:'<->ni'.i(éesiaip Cer'£::if'icate as; of a iiigher grade. ihari the Natxmal Trade Ccri.iiicai.e. The employer x.-vhiie fixizig mimimum qu3.Iii1cati0'n$ and expe1'i<:1'1ce for" (:e1'i'.ain post. may give x:ve:ig.hta--g_{_e to the period of experieI1<;:e equal {O IiLiif('£vb_'(',"1'._V()f"
years sp<311i: by an appren1';;i(:r: while L1r1'déi1*§§::>j1*ig; Appn-:11f:i<teship 'I'rai:r1in.g; afier c:()na§iIéi:*ié§;3.._ :o__f'« _ t:r21inir1g in iiidustrial '"i_'rai:1ing I:1.st'.it:L1it.é.3.".'A It is ihriihrzr Clarified i.}w.t..NAfi exiiéaifdeéi 3 pa;r't,i(:'LJ.1.21r trade is 1"<3c:<3g1";.;ise'd>_3.s; E1'i§gher.<gLr21d€.' than the NTC awexrded iii. t.'i<1<;¥' San"-:e_: -.pva;*t:i:;i.:.E_.a.1".. tirade. -- NAG azxvzirded for F'iit.er.V»i;1*a..dve wiifl be _ of higher grade than N"f_C"~.r-iwvartiszd 'fr)_r "§'ifftéi"i.réide). it is requested i:ha't:-.ai3Q'v<-: (§ia;"1.z'ii'i(tat.i0r1 may be brought'. to ti:1.'(%~..3_10tiC:éé"C'f ';o;1(:erI1éci."°' In addition tosthe (}(we1fhIi1'c;';ift_. of ff1'dia clarification dated 26.8.1Q9?=§"_icarn'edi-po1;i1$+::I i'Qx9Wi.he petit'.i0n€1' has also z'§i_i{-;d"*v._brig2;; ._tEa:i1rfiL1:1i§:2it;i0z1 issued by the G0veri3_:neri_{", fit" Ra .. dated 5 . 7. 1. 997 (Annexu red'). The vtevxt 0f"vti_icvai70r€said ctommilzlicaiican is also being FE3p.rQd1]C€C1. he,re.1.1nder:
_: Giving prefererlce t0 the 'A _3Xppre11i,ic:esiiip in Di€*S€*1 Mechanic Trade.
Rep:rc~3se11t:ai.1'on of £115: Apprentice dated I 997.
'"i'he Apprc3'm".ic<«3s5 who h£i\-"£3 uiidergmie €li7?3__.i'£1iI"lg in your Ir1stit11i'..i<>11 in I)iesei .'Me:Chani<: and ' Ofhfil' Hades have submit_i'.ec1 rep:'esc=:ni;ai::i0ri. In A'.5i.hi.E-.3; bé1(TI{gi'()1,EI}d, ii; statieed that: ETI 'i'raz;13_ing (if sh(3rt:€r (iuraixm zmd ihzzt Ap}')Z'£;?fiIZi€3f:? 'I'raim'ng is; Cd' 21 1C)I}g<;'?I' d:.1rai:im'1 arici i"hear£tf(7:r:3 tflhe. App're:'atie:&:-
"i'ra:ir1ii'1g .hi.g}1€i' in gmeier t.i':.2m the ITT 'I':*21i:1.ii'1g. 'i.'heref('>re, ii: req'1.:.<rst,<:ci to gim p1'ei'e:remc<-3 in the.6
App:rem',ic<«3 over ITE '!.'rai11ees in your instif.ut.i0r1 wI%1ea"<?.ver the minimum que11ific:a'£,ic:a.t1 pres<:r1'b<;~:d to the poats is 171.
In this C<3111'1ec:t1'c)n 31 letter dated 26.2.1996 i'ror:1 D.G.'i'.E._. Delhi is €1'1(:3()s€c1 aiong withihis 1c~::t:t:e1" and it is i11f0rmed {hat Apprentice "EV'Vi*:1i"1"sV;:€"e$ should be given prefe-rez'1::e C()II1}i)L1iSO}.'i_1y"'21;35LVd..ih§fy~~.
should be prcavidecd empIoymerr1i.."
Based on. Annc=:xures~»H and J [t€:Xis"*.x:h<3reQ.f' h:a_ve "E37ex:=.:1"; ext1."a1(:ted herei11e1b0\-:13}, it is [h'~E:?__ :s:s1_,1brnis;;;i(i:1 =of». 'thék Eeamed C()L1I1SCI for the a candidata figlfilling in the notificaiion dated possessing National he shouid be p1~efe1~r<eMd..V<2ik<:::1:*' fuifilling eligibility c0'r1dit:jIQnsg' "G16 IT} <:ert1'.ficat.e. in order to subst2i13.i_;ia!j.Ve f,hé'.i:I1"st-*:};'n1i c:0m:ent1'on, iearned co'un.se1 f0r.»"i3--h€ L'petitior1ezfV___If;Ae;s placed reliance on a judgment. State Road Tra11sp=:3rt Corporation and an0thc1"'\€Sj--«UTI;P, P21riv21}1aI1 Nigam Shishukhs Bemzgar sang; :é1:f1c.i (>ths:rs, AIR 1995 so 1115. VVh1'1e relyirag on Xfhé"-..a,fores3.id judgment, earméd cmmse'l_ for {he '}§E}"€',1i£1I3(",(' cm the c:0r:c:1usi()n 3 }5.;:*i:it,i()ne'r pmced dram.-rn by thzz: Apex C{)¥.11"{'. at pE1Z'21§__1;J"21ph 12. which is beizzg 1'(-2*p3"'()dE,1{'.€3d he:re1,:r1d£3r:
wuriwflw 7 "I2. 111 the ba(:kgroui'1d of." What has been noted abcwe, we state that. the foll()wiug would be kept in mind while dealing with the Claim of t.rai:1e.es to get: employment. after si,zeceesitil ccm1plet.i_Qr1 of their trai3'1i1:1g:- 7
(l) Other things being equal, a trained should be given preference over ciireet;'i=e(?'rt:'it's--;t 1 b {2} For this. 21 trainee would not. be "r.equ_1i'1'<-;d to .l get his name sponsored, »..by_ arty e'1r!jp1Qymez1et:_V V exchange. The decision Cf tlhie 't';2o'airt:'Ai11__U-uterij AER 'i»98i?l 'Sc: 227; _ weul'ci--..
India V. Hargepal.
permit: this.
(33 . ._ ._ .r I t.ra.i11ee, the Same w0ul"d.._be relaxed iiraceerdanee with what is stated in-this f'egard."'ifv.a115?, in the concerried S€I'V_l.€f€? i*11:le,_ {if service rule be Silent. on this aspect,' e.r§:l;3ix2iti_er1u to the exteht of the period fQr_"'wl1ieh; the "~~.fg;pprentiee had u};1dergQr:1e.,t.rai'f1ing' 'would' giver}. (4) T he;1j;e»i'ee:1eer%_1ed _4tlir.ai'r:'i1;g;i" institute weuld mai;1'ta§';i3 list 'Qf.__lZh€f trained year wise. The ggersens '€.rlaii1e'dl_ earlier would be treated as \,S'@fli.Ql;"':.tO p--ere.onS"t;re.i'hed later. ln between {the tré1i':_ie_<jlVapp'tje'ntiCe$. preference shall be given to t;hose_ El17€V°i3.i3fll_Ol'."
'h.:«1y_e___g1\!en our th0ugh.t:ful consideration id"-.t_l1e.,e:3i*it.éirV e0_ntem:i0r1 aclvaneed b the learned ee'un.sel_Vibrf..t.h:e petitioneif. It is. lmwevei'. not possible 'V for ti:-3. tie' make any irifereriee either from the circular '.j.lez.ter dated 26.8.1999 (Al1[l€Xt1T€*H). or fmm the letter ' cl;-§1t;e<':Al 532'. £99"? [fiumeXure--J). that it was the i1'1t.e11t:i0r1 of the C(}I1Cf:';i"I1€f{l Ge\:er:1n3e:'1ts;; to pe5st.ule.t,e prefe:re11ee he <:r:;mci_i<:lat.es, whe in the rnatter eef selecitieh for SU(i'l'} .. fzilfilleci the <':0i'1::lit'.i<;>n:~3 of eligil:aili.t:y preeeribed in the If bar would.'e0n1e"'in the ' 8 advertiseme'r1t. iiai'.if"1c:ai.i<:=ri. but were p()SSCSSi}'3g N3{.iOI1'c11 Appremjicteship Ceri;ifi<?21t'es. as is in the the pei:ii:i<)ne1". it t.heref(>re, not: possible for u.§_§ 't;i;_>'fi._nd favour' with the (tiaim i'aise(i by the pE',§.i'L1'()11(:'~Z7, the reiiamte at the hands (if the p(;',fif,i=i,)'_1'}"E3IT.~,.(.}VI"i' H judgment; rendered by the Ape_2:....C_0ii.r_€§ VSt.2xi;.¢ Road 'I'r21nsp0ri. Cc)rp<>ra1':.i0n s15ipra...iisfjv (?'G,>1'1.'L7.€'I'13€!';d,"~.i__i{.JS.' apparent from the observat,i()ns f;1_21{§.e in p':;:_;ragr:zpi1s' 9 and 10 of the j1.1dgm'e1~1tu.iV "tea: be"
enforeeabie iii "p:€rfjm,es;$"e.__ r5.f.V'7¥se1eetio:1, the mar1date/§iriir(:~r;:i",iE)'r1;'. sh.e__u1id ifdear and unequivocal. '-a_fQ1'»ement.io11ed, are being Cm' iihe_ "strength of iihese provisions, the Lcoiitciiiiioii advanced is; that. the High Court C0g,11d i1'Ut..__h_a_ve directed to give employment to "the trainees. Reference to the impugned . ji:i:jgr:%1e_x1t, however, shows iihat while giving the T' the Court was conscious of what has bee'i"1.e1';:ir<)vided in Se<:i;i<)i'1 22 of the Act; even S0. ,_"t:i1~e«--"direeti0n was given on the basis prineipaily .. 'Qf doctrine of pm'rniss<:>'i'y es1i0p'pe1. as already "°I10te<:E. As to this View taken by the High Coiart, we si:at.e that, aecordirig to us, the directien in question eouid not have been given because of {hie priiiciplex despite what. was given 0111: by the Joiiiti Ge:3e,ra}_ Maiiiézger of the C{)I'}')OI""c"1tIiOE1 in his Cimzgziezi' 1ei,t_e'r dated 19?? refe:'red in the _§:,i.cign1e:it.,
9. We iiave sziié so .2155 rc%i'e're;:1<:&: to i:Ir1.a.i: Clireuiar sshows that 213.1 it 11215? cioiie is to Ia}; down the E0
4. In \4-*i::w of the fac.:'i':. that. {'10 such ('ieexr r212xr'1d:e3i<.:é en1ergge§f:a:c)m Az1:1exure'3s--H emci J. relied uptm by the iearneci (',(}t1}'1--f5{31 for the petitioner. ir1s;>'f2_if as pr€:fere11c.e in {Inez m.ai,t:er (If S€It".{?1iO1'1 is c7c>'r;j(%'éé'r':é.i:d:, "3:qet"
are of the view, that the reliance at t,h_es;~"hsif;2.dS~ (3f7Athfé learned counsef for 11116: _p€Ei1Ii(3{I1€I?_'."--£;'I1 --§h€3 'I rendered by {he Supr<3m€~' (1Qurt ~i.:r1' U R0:;m. Transport Cor'p0mt.i011 supra_,_ is:_0i7._;1c) eissi_st.anE:e to the petitioner.
5, For {the r::a.S(§1"--3.s ' .1'e.:r0;'9(ie{'i'*».'iizéreinabove, we find no Hlelfliifi i11j>thc.Vii1SfTaf:t; ;grrit."';jé'i'i'£fi011 and the same 5%? g ...... ..
sé/-w EEDGE bk';
IF1Ci€'3X: 326255 ,1' Im