N R Jaya Prakash Narayana Rao vs The State Of Karnataka on 19 November, 2008

[Cites 0, Cited by 2]

Karnataka High Court

N R Jaya Prakash Narayana Rao vs The State Of Karnataka on 19 November, 2008

Author: N.Kumar

Bench: N.Kumar

.1.

ER' THE i-HQH CQURT GI!' KARNATAPEQ CIRCESIT

1

:{3'rad'a'g .. 

3EYﬁi'CH
AT DH.&F('WAI3

Dated this the 19$ day of Novsmber, LZOEIIS,  '  --- 'T »

I:'?>I::"}P'C}I*"€IE§

THE H€)N'BLE rem. .:t§sTIc£; H.:--Ki:fr9i£,1§'...'_"--- 4'
Writ Petitien Péc). 100:2?' o:f2t30:'3. {S"~R}E-,3SE»' '    2  "

Between:

N R Jaya P:~akas1:;'i*»:.am§sa:;a "i3%Lf4c>, 
Sfo late N Radhakgisiaxia Ra};    M '
Aged 44 years " ._ f 1  '  __
O00: Worlgievg asJi1 f1ioif E'::g331ect  V'
KaJ:n.ate"4i{a_E:baﬁ._ Wai-:3? $11'  ..
and D*r&i?B~€§%¢.*~'B0ard     V .
(KUWS za,"'1f>B) gm: N5-;.2's.a;:%b--::.iv;s:an

Gadag 

é ' '¥Eis.1Ché.h32f;é6;ciap§;>a

Aged 33 years

V' 'V  Get:  Wg::5rking as Operator] Wimman

_  iiééliiafﬁkﬂ Ufball Water Suppifg
 a:1ci--3}r9.inage Beard

{KUWS S5 D8}, No.2 Sub~--Div:i$i01:1

" .. Gadag Disﬁict

Gadag

 Y T Brammakumar

S/0 Y B Jettappa

Aged 35 yams

OCC: Working as 0;}:-Tater (Witt:-maul}
iéarnataka Urban Water Suppiy ané
Drainage Boaxri

k/



- Q -
{KUWS <35 DB)
No.2 Suh--I3ivisi0n
Gadag

 Petition€:f3'....__--4' ~\ ~ " ;

(By Sri K Ma3:1j:111atha Rae Biqonsie for  "

Sri Chikkanargund ﬁn Shantﬁsh Gurgfgiﬁii,  2   u 4

And:

1 The Statt:ofi{a1':1a1:aka7    '
Departrrnent ofC01nn1e:'c£1é'1n.(i i'I1d2;_s1jri§;s", ' V'
M S Building  '  
Dr. Ambedkar Veszdhi
Bangalore-:'360'{_)_G'3 . 1 VV  
Reptd., by its Principaﬁ S§:<E'r§:faxjg'-   _

2 The State; bf

 ?f'{:€:zV§§sit1g  {ﬁrban
£)ev::.i<3~;c;r:1e:13;vt.A' "    ' '
was Bu:7léi1i'g__'~.  '

Dr. "=Ambed.1<:a1' X1e€:{{i3.i < V
_ _B3ngéJt:>1E':: .~--_S60*v_OG'~'1
 Rzmtct, byjts Priacipal Secrzitaxy

    E§é111ataka Urban Water Suppiy

"  _ a~m5:% [')'rai13.age Board (KUWS &. D8)
= _ & 
 Baniierg-ﬁhatta Road
Bagngedore -- 560 029
,.B};.. its Managing Director

 » 4 'T  Tiie Kamataka Teiecom Limited

 At the pmmises of office of the KEONICS
N029/I, Race Course R0ad*
Bangalors --- 560 001
By its Managing Dixwector

5 'l'}:1e Executive Engineer



Karznataka Urban Water Supply and
Drainage Board (KUWS 8:. {)8}
Gadag Divisiml,

at Gadag District, Gaciag

P311 Code N0582 101

6 The Assistant Executive Engineer

K:-arnataka Urban Water Supply'  

Drainage Boani (KUWS 3.», DB) * '

No.2 Sub«Di:vision Gadag 

At Gadag, District Gadag  . *  .A  < 
Pin Code N0682 101 V   V ._  ,2,' vespbndexgts

(By Sri R K Ham, i}i_i__CG,_P1E7r,;_r R1 and 1122:?
Sri D L Jagéidish, $XdV{3G%Z§'té3 far R5 mid 'R6
M] S Kes"2y'&A Co.,?{.AdVo¢a'(,é~for R3;

Respcnc§é1:;3;:«4  

%:f.h._i.s._w,r_j.'t }1<.:::_t:e.n' :i.s"im1_3,_1:wic1er articlas 226 and 227 of
the CA{§IiStiti1t§CI} ofimiiEi,. 131'%3y'ing to direct 1'esp0nd.eI1t~3 herein
to pass an'ortiér'a:3'p¢f"~t11e-diJ~ecti0n issued by the Govemzment
of I{ax":1z3,ta};a byiiis  t,>1fé'c':.I_f ﬁ»3,{$€i 24~«i?,--2(_)03 Vida ﬁ~,:1;:1exure--R axzd
absorb  peﬁtiésnérs é:1°'*:}:}.eir pmsent posts anti twat them as
penna11et1t"t3n1pio}%;:es--.jn"ihe oﬁice of the KUWS 65 BB.

 "{'--hisV._'Wn't"Pcﬁﬁon coming on for ordsrs this day, the

V  CQu1*i;'m:gd._¢A't};e following:

0RI3ER

H *§iF£e petitioners have pitferred this writ petition seaking

  W.ri'jt?.%3f mandamus diztcting the thini respendent to pass ordem

   H  per thff éirection issued by the Government of Kaxnataka by

its order dated '24.G2.i3{)()3 Vida Annc:xure~R anﬁ absorb the

E/.



petitioners in their rttspecitve posts and treat them as
permanent employees in the oiﬁce of the KarnataVI§:--; .Urban

Water Suyly and Draiange Board.

2. The first petitioner :=__is L  

Mechanical Engineering andV0I3,__.the  ef  éie 
working as junior engineer V. Suﬁiy
ami Dratiange Board, '    fﬁihﬁexi to as the
'B03111', i.e., in the   Earliar he had

joined sexvices' '.>;«~; I':~s(;2r1ai:._11' «:>V:-<¥';a:x:'<;;~;i19$_2:iand thereafter he was

degautsd  Tgféietlpem .~Li1:n,ited the 4&1 rcsp::>nde11t in the
year    he: was absorbtaci at Karnataka

'§'e}:.*g::x:2-m Liiiiingéd'  'TeCHﬁician--A'. Tilereafter he was taken on

. V.  &Ci£i'p.i:i.ta,'Eio1j;~g';;s '_}1'1V1;1iéi"!V:Z11gi1:1eer by the Eoard and he was posted

  'Vi;-9,  oﬁice and than an 09.12.1998 he was

i::afisfcrré{{. the 6th raspondeni office and he was anﬁusicd

 the mﬁinténance and repairs of 5:730 HP' Deep Wei}. 'I'u3:'bine

A "  station at Koralahalli Head Works.

34/"



3. The second petitoner was appointed as 313. operator

(wireman) on {}9.()'?'.1992 at Kaxnataka '1'eh:~:c0m 1.i.*33:@é:§1~..as he

was quaiiﬁedjconzttpleteci me Job Oﬁented £)ip1Q3§;:i.$:i' 'Evie

was dcputed to work at the Board as» A»Qperat0r"a;;i§i..§jt3$§te;i e1_:1:" 

ofﬁce of the 5th respendent. Subs§¢queI1'§§y,"*hé :;%';*as' '=£i'ra;:1s3E§=Jfret;i '.,

to £116 Qfﬁca of {he 63' responcient.

4. The thitﬁ %jé'tiﬁ0_Eie1j_:.g},'fi01d¢r of ;:rl:io1:1a1 Trade
Certificate and got certiifz-ﬁght: vF;pp'f%: i1ﬁif:¢_$.f§1ip in KEB and he

was appointeai 4éi$; §;peré1toxT 0:6: 31 at the office of the 43*

respoiadent.  S11i:-%_3€q1it:z1fi;r, {he was "taken cm deputation as

€)peratoi""v--{xf§ii1'em£:n)"s:j1;. "'--2."o'i.:99a by the office of the Board ,

thgzﬁtliird mspc:§idént;' 011 the date of the petitian he was

  oﬁice of the 61" respcnzient.

  . '#13.-3 orders pﬁsfillg them petiueners an deputation

 xtq t}g1e._. 1B0.-{aid am produced at Axxnexuresﬁ, B and C.

'"  S--1..1b Sequently,. thair deputation was extended. Those ziaxtention

  .. _ ﬁrdcrs are also producad along with the wrﬁ: pet:1:io11.



J;

6. The Goverement ordered closure of 'the 4311
respondent Kexnataka Teieeom Limited. in the IIIEi€;Fi'v1 ':'§}'E-'i 1'ii(3f, the

Government has taken a decision to absorb thesie 'eI12j:iojzee_s:" in their zeepective department who arejmon CTi€:}f;'Z1i£'x1i:fi:0t3;V"~.:'ThB.£'§ﬂT}i"f:

the petitionears made a representation 3E1:>rA.é1¥:)'s,o1*p.f:ie1:i;'V V}-et__ ieeitiieir case thafi they were eontmued w($i'£§_ eit tﬁegr were deputed. AH the petjione%i'e_V"ﬁn'e;V'e eﬁgier fmm the office of the 431 Teieedﬁ Board fer voiuntaxy retjxereent never gave a Wzitteu conseiﬁﬁ.' "fc>r=i Vv%11r}ck and surprise, they were Vvasked. V ..._ cheques dated 1?.{}E,-.2002 fer Rs.81,50e/_~,- :2s';8_6;32e')":_..e.'.énd Rs..8€T},(}23/-- in respect of the vegrjﬁfary retifexeevnt echeme. Since the 411* resyondent oﬂice ieéeeecii "that if they did not receive the cheques, the retreneh them as per the pmvisioﬂs of the Intiustzjzii-iiisputes Act. They have eneashed the cheques nndee pfotest as per Am1exu.res--I*~i, P ané Q. The Government "'..V€)i*.E:iaI11ataka issued oniler dated i24.(}S?..'.2(}(}3 pr0vi&i3:3,g fer vé V. ,_.a.':£bSOI'}'.}f.iOI1 ef employees working in these Public Sector Enterpxises as on 11.62.2003. The petitioners contend that they gk/Xe are enﬁitled to be absorbed in terms Government Order. 'I'h€::'efore, when " .fg>1*"__ absorbﬁon is net aceeéed to, t1:§{3}?V V petition seeking the aferzesaid

7. The ItispQ§1<1¢nts&.AVEia¥a;%:':' ¥LE'1t'..',:'ii'VV"tf:OA:1;;I1'Ei(iI'« They ccmtend that I{a1'I1ata1«;aVA was clesed duritzg Apri} 2002 'V u iﬁigoduced Voiuntary R€fif€&{3I].t€.§§{1;'E'i(;'}L§:VE;'.L'y: e:";1ﬁ.1§y§:;;*'::'s';VVi:res:g3ective of Whethcr they aIjc..011_¢€{c}$i1i£:;a1E;;:::_11'--t§i§ Beam] Corporation] Pubiic Sectorii._{}13;:it:1;ié§§jij;-gr: in their parent organisatiogx.

The in the Wake Ofongoi1a.g Pubiic Refbxzéﬁv' empioyees of ali PSES working on other PSES ham: to either opt fbr VRS as per dafcé 10.08.2001 or face Ittxtnchment.

' Sub'seq:;:i3i;tl'§,A the Government has passed. an order dated ordarizizg absorption af the czmpioyees Pubiic Sector & E[nt:.%_I§;)I'iscs when are workixzg on deputation iza o'£:her Public .« hﬁgéctor E«}:1tEI'p:{';iSES as an 1 1.02.2003. in the same Public Sector Entexptisesj Board] Corporation an 1316 condition that these tr; k deputationists shall not receive any rzx-gratia amount their parctzt. organisatiau under the Vciuntary RetiI€I&é1if"--«SC.Z;eme and would be deemed to have resign6d_ '1n 4' organisatien afttszr mm; absorptim; (::£)IfpQIiiut1:(V3VI2_' in which they are Working on "~.ciep'i1:a"'&"ci:._ iowévefg./_:ﬂ1e "

Government has di1'e<:tc~:d the:-' rVésp'-ﬁﬁxxdgrxi: a£'}Sé?i'33 4 Data Elntry Operators who Telecom Limitczé 011 depuatioxi, 'fixdljing to COI1ﬁI1'L1€, as there was vacanciask ﬂéizit to abﬁerb other empioyees as%_'Vtl1r§:p§i3 éxcijsé wé:)2dké:"¥,§'*§21' the said cacira in: the Boa1'd itst=;*Jj:" hiiviii Cause heavy ﬁnaxzciai burden on -- the T = contend that as them gaatitioners had' 12):" \z'QIi§.i1ta:§,¢ Retimment Schema and were séized to ::'€%ﬁ3.}T}':IAC;1-j'«,;..*{v"iff':S, the Government Clrder dated 24.02.2003 is "1j;o¥l__ ihem. T'heref<)re, they have seught for disL*1issu.;§1'af«:'ths Writ petition.

2.8.' The learned Cbungel £13: the petitioner assailiug the __i_3:iz1pf:1g11e<:i orciétr contcnés that in the iiirst piace, they have not opted for Vbiuntaxy Retirement Scheme 011$ of free will E': was vwgvw thread on them. Though they have encashed Ehﬁﬁ it was under protast. Evan after the payment of cantiuucd to work in the Board. ()V1;mtbhe iﬁrder dated 24.02.2003 came "

the Board and therefore, they eﬁﬁﬁéa to said order. Secondly, he S13! who am similarly placed are C}o~?(é:*f§gn1-ant Order dated 24.92.2003 and :here:fe;%'e1,' sj:1era2"1;%.i'V_~;:iscrim;nauon in so far as petitioners' C0i:x_ce.~:'11€:"

9. = 'Pervvicazhad Counsei for the respondernt submits fliafi 61:3, petitioners were net Working. 'Fherr:?f6fc*, the'yV'é1;m::1ot &t:11.titied to the beneﬁt. Secondly, as per , Order, the persons so a3:)3o1"beci are those E-;m§§l_Gyé€SV"'W_h0.$'eV.sexvices are required. It is in that Context as the1%:- was. zzéed for perszms with camputer knowletége, four _ §::r3onsV'Vw€I'e required. As there: was no vacancy or néed in " . 1*£:S';:;e::it of Turners and Engineers, the yatitioners case: was not u ..::<3}:1sia:iered. Thereihm, they have sought for dismissai of the Writ peﬁtion. 4 -13- :0. From the aﬁoresaici facts and cg;;«;¢f:;::;o::js;;~ vi: 'is that Pﬁtitianers were emjlloyﬁés L That was thrrir parenft organisatio1"1 ;3__Iiiftiﬁ' deputcd to Work in UI'.i;,.3€:Ej:.*-l,.V Drainage Boaztl. p¢:3I".A":llI{.?n §§&§'§?¢I°1'1]C£ii€ii'i "'(i7I'€1t3I' dated 10.08.2001, gu:i.dc:lin{ts iﬁgrc"'isi;i3:e(i::f3$¥f_*.:X?'e}§uI1taI'§f Retziremﬁnt Scheme in S'€Cf[g"::)'i.N }§%'a}¥I1ataka. 11: is not in dispute closed. Thﬁ:IBf0I€, the .*':}ove1nm.en.t appiied to the emplegtges Limited. The relevant portion of the séiti % *" it is cciixsiidyeredi desirable that VRS should be oﬁ'-cred to al1._.vLi:he_:':§§;ﬁ1€>;?¢es in rcstgular payscaies in cast: of PSEs decided t._<)"~ '_t_)c': €f§:§5£:;&,v§%xif.h0ut the Conditions of agﬁr bar zénd minin111n1 years of' 'seﬁ:ice, and with improvement in exgzatia bentziits. Simﬂéirly; in respect Qf other PSEZS also, it is considered " '..cit;$i.3:9a1f:ie to offer the VRS to identified surpius among the VM V. _,_f:'.§IIlp}Gy6f3S in regular payscales Without the conciitions 0f age bar and minixnurzz years o1fs€::<*v:£cc3 and with ijznprovement in ex» Q//H

-11..

gratia beneﬁts. Therefo:r'c, it has been ¢;iscide;i*--_b}r {ha Gﬂvernmém; to revise the guidelines on in Karnataka and to issue: them in super session"-oi" t}1t:..guid'::E§z1é:;., issued earlier. Hence this Order." * 1:. Clause 5.5, 6.7%gI;M.a éﬁthe_$:a,ici"~«;§3E&:r:eiﬁe igof relevance which are extracted Ahefééw;

"6. 6 V _ Gnoe Aibeih Q53 ' tire accepted £hg..r:%«igzfjv2d pasts -Iaymiﬁiose opting for """ beﬁfrizigftaneously abofahhed

-_ and i'i::>'£V-321937;' i2.g;?cZ--. in czbeyanm. '2? retired unde V238 3529}? not ' " ﬁe féﬁr re--emp§9yemm. in the same PSE, fE,:=rjrm::zI wife' he obtained by me A in this regard from the "«V"_€rn;;-gféﬁérees azraﬁing vafuntary retirement. 6.8 Once ihe option exercised by an empfoyee under VRS' has been accepted by the rmzmagemerzt amzi oommurdcated to him/' her in writing, it shall not be open to such employees to wiihdrawthe option. " M

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E2. Accozﬂirng to the afcrresaid clause, once option ibr YRS is accepted, the related posts vacated by these opting for the VRS stands aboiished. Such persons are not eiigiiiiej for re- emyloyment in the same Once the it shall not his open to such employees to The petitioners did not opt fior the:-Séhgmgf admit that they havcé been handeci: é§e:f _C1ie(i1ic*§. we ' aforesaid schtsme which a1i§:a$het:j undéf protest. An;1exure~R3 shows that the claims of 211} the peifi'ti€J,t1sf3_ :§;e»ttV}cd under the VRS. All otithern' thc"ai1emQ0n of 31.01.2003. From this dmumsxxt? challenged till today, it is ciear that th.¢._{§3étit0neré' ~sg=V.:VxVvice':5 were terminatcd on the afternoon, caf "uglder the VRS and aii their claims have been fully Z Z The Govemmant Order under which the patifioners absorhition is dated 24.02.2003. It makes it clear that Govelnment is pieased to erdczr absorbtion oikmplogrees of P333 who are working on d<::;>u1m:ionT in Public Sector 9/' ~13- EIH'IiI'§}1"iSES/ Bcardf Corperatioxi as 013. 1l.(}2.2{}{}:3 same PSEs/ Board] Corporation on the COIl€:ii1:ZiQ'IfL'W"' ;_.ﬂI:1&se deiautationists shall not I'f3Ct'3iV€ any ex~gra'f.i;a.. parent Qrganisation aﬂer £3333)' Board] Corgoration, eif;»c., 312. 316% deputaﬁon. 'T'hm"efere the conﬁiiﬁﬂén précédﬁiit :.f{)XLV.';d?.IV.%g!§V}.i'C15£tiOI}V%3i. this Government O:de.r':'is.,ﬁ ﬁfﬁrkmg as 011

11.02.2003. Seconcily, received any ex.

gratla amouI;.:« f.ffg§j:n The eﬁect of gﬁtiing the' (bvernmeut Order is that such .f,o" have Iwesigngeé in tha parent organiséﬁcﬁ. C836, Em: leanled Couzmcéi for the p6tii§ibﬁ€f subir1i_1;é;tI51a:1; as on 1 1.€')2.2{')€)3 the petitioners were iiilg Board and in support af that he relies cm the:

g1ftf=,_1:,€i:a11*ii::*..v_:'cx§';3Ess't'::r which are produced at Annexure-V and V1. 1.4. . " E1: is djﬂicuif. to accept the said cantemien amt}. act '" 911.. fiiﬁ said document, when as per A11nex11re~R3 the order _»V_p2a.ssad by the Boarci as on 31.01.2003 the petitioners have been relieved from tha said when the matcrriai an ::'t3(.:(31't:i 1/ ﬁismisseﬁ.

kspﬁ W0: 14, W0:

clearly (iissrloses that the petitionars have received u1':t3§ c.i:1eq11et Lmsier the VRS scheme and ancashezi. it amii the_=;ii*d:tif~i§'S'%1§(15.b};' the Boani shows that they were reiieved jZi1EK.:V'Li11ii€$"' 31.01.2003, they seized to be tiie hv organisation. '}'hay are 11o_t _wori{i--:1§V.i:1 {£35, Ian

11.o2.:z003. 'I'h<:r€fore, tnhey""a§e%. I10': :};':_ tﬁe benefit under the Order dated. . i_tj; "L§1'.';1'i viéﬁ2"0fVt11e matter, I do not see any merit in ' iiiiis 'Accordingly, it is

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