Sri. B R Ganesh vs State Of Karnataka on 8 June, 2010

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Karnataka High Court

Sri. B R Ganesh vs State Of Karnataka on 8 June, 2010

Bench: Anand Byrareddy

IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE %"" DAY OF JUNE. 

BEFORE

THE HON'BLE MR. JUSTICE ANAND  

WRIT PETITION Nos. 3366.3:;33.69l/?2t}{)9'v = K  

A/W WRIT PET1T1oNTNTTas. 352@6»352.%:'()/2:;a9 

A/W WRIT PETETION Nos. 3'7»3'64--37384./2'(){)--9(L'B:--BM'P')

wp Nos. 33e(»3m33e91/2m9'*%%TT   

1

BETWEEN:

Sri. B=i.'R. G:,11i*es?!a__ '  ff 2 
S/0 Lz1teV..Rz1jéLp?p21 3   A
Agetkjamyjzzx 45?)'/'V6-££l_'!S;>T,."'
C'Q1Tt1*.uc;{r.>i'."'W  4' _ 
Paibskalgrz no'. 12; If V.  «.
N0.3U..__RzTghLiv2m:1hz21.l'i.';

_;<'_.;,-: m1i<z.:pu._1'a R(;>'ad."-
V ~ ' 5:13;;  7 ,[_}__(_"_;2v.

" -V  ABalasub1'amaniyam
  igzlﬁe S:a_.mL1r11m
"'VAged'2::t~:\i:t 46 years,
---- Cc:-_;'Tt'1'ar:'E;()1*,

P~:;<:k.:1ge 110. I 23,

V 'A  Nofjl, Aga garden.
. _ "'F()(>(i Godown Road.
' "Aki<.ithimmanahaiii Extension,

SlT21nthi1T21g21:',

@



'C? ~

Ba111gal0:'e--56() 027.

Sri. ER. Sanihosh

S/0 Ramachandra Raddy
Aged about 33 years,
C0nt1'a£:t0r,

Package no.2

N(_).4, Fi1's;tA Main Road,
Kz1sturi nagm"

Banaswadi
Bangal0re--56() 016.

Sri. s Raju   _,  

S/0. Sri. Srinivau-111.1 N:1"u;iL1 

Aged ::bou;._ !.__ye-ms. ' '
C<)1m':1Ctc%_ir,  '  "
Pa1ck21,g;-,e'  ' __ 
No.7, F.irs{._C":"(>ss", ' .  K
;:>.:;*'*e~ee\.r1gi1: Iac3'::r:~;--
I'3;1_tte:1ah;1vlIE;"V-._     '
J P'Nag:u' ViI'P@hase-~,._'_ ' 
Bang}a}_g)i'c,e560 07.8". 

 <f;,S1'vi_. A.V Ra1ni:'1'i<s*,§_§;_h11zt Reddy
V  S/ivﬁmizgyappat
" = .Ag.e(i~ :}b()L1t_57 years,

C(:v11't:tg;p_cui'iVI'-,V "PLILIKEE ge no. 7,

._' 'No._l.9'c?§7,_ New' Thippasamdrzl,
 HAL Ills" Stage,

B21h'g_a:}<')1'e--56{) 075.

131m.' 3 Girijal
W/0. K N SaL111cia1'aja:1

Aged about 46 years,

5



 9

L»)

Contractor,
Pzlckage no.E I
N0.E5/I, I A Cross.
Kalappa Biocixx
Sriniga1'a,
Banga]01'e--56U 050.

Sri. C R Vee1'anurayanachari
S/o.Late K Ratnachary

Aged about 59 years,
C0nt:m:t0r, Package £30.13', 

No.80/1, I Cross, I Main I~2.gi'i1~::1%
Jaibcexmlmgzix'. Old I\/Iz1diwz1I£L,_ 

B;'1ngz1i0:'c:«56() ()68;" 

Sri. R Harisli ..
S/0.Late R R';1111eshj'  -- 
Aged about"3j.§;Z'yez1:¢':$. _
_No.54/S; 73"  3 M  

L;;iI{f§--Ii:'1'1Ai..  ()21d:'fV  _ 
B'a,ng.iy'a ppii' G-akdaéné   ' ., '
Sl1:mth'§1mgz11f,." if V.  
B21ngIai.g_>1*c :5 60 027  . A 

 ts}-e,I'C VI{a1vi£1':1i«cIL:____¢ .
V  S/(KC Sr'i&_:1i\/2-Istziu Naidu
A " = 'ggéi Iz:1b.<.)"L.1t--- .50 years,
 C(':;it":=;;_ct:»$.I"Vr.~*""

"Packzig-4: Hi). 17,
 N0a;'l'672;, 5"' Cross.

11 Biock, Banashankuri I Stage,

 A.  B:I1'1ga1i0:'e--5(>() 050.

 A L Sznésh Kumar

S/o.Late Mahalingappa



Aged about 37 years.
Contractor, Package no. E9.
Lakshmi Road. Shunthinagar.
Ba11gaE<)1'e--56(') 027.

Sri. P Purandara Reddy
S/0.Late Chimrathambi Raddy
Aged about 59 yea1rs;,
Contractor. Package 110.20,
No.57/52, Pkot No.00],

Ground Floor, Comfort El1C}£1V€f»'

Apartment, 7"' Main Road,
 Palya Main Road,

BTM Layout. 2"" Stagcf 
Ba11ga1Eo1'e~56() O76. '

Smﬁ. P Kavitha .  
W/0 P Gopinath Retidy. 1

Aged 4 

C(jh{i4aC{0 x".. Pz1i§'3I{:i <16 n(5.2 1 ,  V  V
. ' 5'. . -

No.6,-_ BehVi':7*.d-j ya re.
Oi_éi.Mztdiw-ah;  ._   
Ba1:1gaEQ1*e;56'()_ 068 : _ 

 é5}L1°<3o§nuuhl§¢ddy
 S/i~i;1m_,2{te«P Chinnathambi Raddy

A V' " .. vAge'dA46_ 

 C0é1h.';1'Ctc5;1;.--§'ack'age 110.26,
. ""N().(),"B:§éEﬁl'1d Sandy-a Theatre,
 Old M:-1'ciiwa1z1,

B-;1ngaE()1'e--56() 068.

"*sriBabui2eady
' "S/0 Dodda Mtmimlga Raddy

Aged 33 y€a1's_,



E6

C0nt1'z1cmr, Pzxekuge 110.28.
No.27, Kacha1raka11uhz11}i.
St. Thomas Town Post,
Bzmga1o1'e- 560 084.

Sr': R Damodz-1:'

S/0 Late Raijappa

Aged 36 years,

Conn':-1ct0:*, Package 110.29,
No.12/1, New Binnztmztngaizi,
Oid Madras Road, E:1di1'a1iia1g a:t.e_V_
Bangztiore -560 038.  V'

Sri M Venkatesh  % -_ , ,
S/0 M Muniswamy Reci dy'e~f' 
Aged about 41 yez11',\:V,V-- _  
C0ntrz1ct0_r,< "E2l £'.kLlg;;€ nQ._3,0, 

No. :_809_,i2 E"?f'M;1is1"Rc§agI,  j;  

13"' C5'mss-,°'H"'ST«i  

Ban galcarey ¥'§;'3'(3€}u   '  .. '

Sn <:ee'e"~..zu  E3.':1ﬁV{:1I1'ij'§t.hy:fsieddy

..S,/QC Vezxugiapztizi'-Reddy
 geti about 53. 
 C<"5"n:m-zetgl", Pzzckuge 110.15 & 18.

 ~  Iéilf C1'0:~;s,
 Ve';1k';1Vt_e:5h'wiu'a Layout,

A V "E\/I ;u1m,--;:.1:,x;
 Bz1v--nAga'}0'1'e-56() O68.

S1'i"'I:i Rumanu Reddy

"S/0 E Venugopuia Reddy
"Aged about 39 years,



1.9

6

C0nt1'z1ctm', Package no.5 & 6,
No.10, I 'B' C1*0ss,

V P Main Road,
B2mg21i()re~5()(') 068.

Sri P Anand V2u'di1an Raddy
S/0 P J21nardh'.m Reddy 1
Aged 33 years, 

Service Provider for Package 110.}, 

No.10, 14"' Main,
V6l1k£1t€ShWE1l'E1 Layout,
Ba11gai0re--56(') (')68,__

Sri P Vidya Nz1th1'e<ui'd3#,-   a V

S/0 P Chenga Raddy" "  vv
AgtédE1b()LI[.32._)/€i1;"5§,   _ 
Service }3*,I.;()\'E§?f;*.»€.1f 1"Qi'-- Ap2i;;k£1ge_"   
no.3,  V V: _ " _   V
.Iz.1y21nz1ga1'7-95?V.Bl'0Ck.. " f «. 'V V
Bmugz.:m¢e:+56(iV:%:{)69';--,f=

S  P V i tutu   

Sm P'Ciie1,1gai i2_eL1.d'y.__',.'*

,.-'\...ged 34 y_e:1't*si;.7'
 *-';SeVrvEr:c p1'(.)V'i'dt:_:f__fGI' package no. 8,
 No 4<)2,<3,, 15"' you Main,

 VA " -V c11Vk;=i_t'c.sVI'nva:'a1 Layout.
 B21':1,g';1,1_();?¢>56(} U68.

 22

 _Sri~-.. P. V'{,si1nL1 Valtihan Raddy

S'/(v)AC Venkzitumuni Raddy

"  Agécl 36 yeaws,
',;Service provider for package no. 9,

 N0.29/10, 18"' Main, 7"' Cross.

BTM 2'" Stage,



25

Ex) -
'L3 ,

B:mga10re--56() 068.

Sri P ViE<:'21mciev Raddy
S/0 Laue DLM-lvasulu Reddy
Aged 38 years,

Service provider for package no. I0.

No.8, behind Sandhya Tent.
Old Madiwaia,
Ba1nga10re--560 068.

Sri K R Srinivas Reddy  
S/0 K R Rzljzlkrishna Raddy"-,_'
Aged 46 years, 

Service provider f0r _ §3£1_cka_;ge Vn:()'.' ..l_6., 

Lava Kusha Nagar,
Hosur Main Road,
E1ecE1'onic_C?E;'y-.P0s§;', V 
B2-1ngak)_1fé_--5 6}3*V'UV%34v.  . 1'  

Sriv ura1i .V _
S/Vi} late M ., '
Agttd      
Se1'viCc:__4pV1'QviCir':1'Vfin" pzickage no.
No. 4, 3""]._,C1'<):;s, CL:bb()11peE,

Ex)
L11

_~ '5E321vI1 g,:r.Ix()|'e 5'6--(). ()__(__)__.2.

 »Sri»_PX/<i:§£iy';1 Deva Ready
 S A/'04€._\/éj':l<aitamani Raddy
"Aged  
""'---Se1:jv'i'<:c: ']3r0vide.r for package no.

I\J
-..E

N~0.9j,, 1.4"' Main,

;  Ve n'kz1£eshwara Layout,
._ Bz1ngak)re--560 068.

Sri R Vellkzltesh



'av ..

S/0 Ran1:.-liah

Aged 47 years.

Service provider for night

package no. OE,

No.768, 16"' "A' Main,

22"" Cross, HSR Layom

Sector 3,

Ba1nga1i0re--5(3() 034.   -

28 Sri Ramaichundrza Raddy
S/0 Late H A Shzmulnnu Ruddy
Aged 44 years,  
Service provider for night 
package n0.03_. V "  
Hula N;1yak:;maha]li*,--_  _ L
Cz11'melaram Post, T V
Banga1<{)1'e--5é() 035,,"  -- 

29 Sri C 3.1Mmyaiéik;m11§;_1§edAdya 1 'M 

S/V0 \/<;é'11=.1ié._t<_)p;{%:'§Rcgid»y:"
Aged 47.yéu'r':s:.. * T  _ 
Ser vice prov id  .fdr--~ .1ﬁc«c hzmical
swcéping .pz:Cl§Jg:r: 11.o'.f{) E.
,'N().8. E4"? Maili,  
 'ﬂvisﬁézzpteshW*:am____L:1y<) LIL
, V' 1\/I:":$.:(li\>§'/2:.l«'z1,
  B':1ng:iViofe-56(f) 068.  PETWIONERS

(B5/'Si1a'i_  L: 'Ii, ﬁksilzni numyalia. Advocate)

 .,AND : 

"  '}   .--'State 0fKz1rnataka

Rt:p1*esented by its Chief Secretmy

$



9

Vidhantt Soudha
Bangalore--56() 00E.

2 The State of Karnataka
Represented by the Principal
Secretztry,

Fiotlsirrg and Urban
Development Depart1"11e.nt,
Vidhuna Soudhu,
.BangaEore--56(.) 00] .

3 The Bruhat Bangalore
Mahatmtgarzt PaEii<e,_
N R Square, V 1 
Batngz-tiore  ' T  _
By its Commissioner_.V_"  V

4 The Joi11t€__"Co;m'mis§:.on%=;1"(Hea1.th').; " 

The B1'r:!1:§ath Bi§1ﬁg;tlt®.r;e
Ni;1!1a1':;1g2ir"ét. 'P-21' EiE:»e'."~  d '  .. '
N R. SC1L:a1:'e,    
Bttngt1]_t)d:'ev, V

-V V. A 5  '5;Tlje' Chief He2--t.l.1_h_'Officer,
 _  Tlie'Bi't2]}ath Bangztiore
' " -V . z1li2uj'2t.gi1:':,1 Pa! ike,
*.NRSmmm
"'dBz1:1gzL!jo:<é.  RESPONDENTS

S~E1ri;. R, Devdas, Additi()n;-1] Government Pieader for " dyreijpeondehts no.1 & 2, _ Shri.";P11-tshanth Chandra. Advocate for respondents no.3 to 5, Shri. Ashok Ha1'an21ha!lL Advocate for respondents no. 3 to 5) (E This writ petition is filed under tu'ticle.s 226 and 227591' the Constitution of India, praying to direct the 1*e:;po1ident5s_"t'(--i_fdispose of the Appeal filed by the Petitioners dated 24.lZ.?.'GO8VV"£1i_i:d also consider the re-pi'ese1it21tio1i dated ()8.1().2()09-:.'_ "afte,1': _éj;_ivV_i"i'ig* reastmable opportunity to the Petitioners and zxﬁei?..eoiT§p.Iy«iiig __theg principles ofNa1turaE Justice and etc," ' A_ A WRIT PETiTION NOS. 35206~3523(.);/2{)(l"2i * BETWEEN:

1 Dr. Surendra R * S/0 Late Di'. Ra111£1eh:1nd1'a_.-------

Aged about 42 yBEiiT_.S;'«- '_ . ~ Medical Office1'~Hez£ith,'B'B]'i7IP, "

R/at No. 264/3, 6"' A,'.'.A',;'Ci'(':s;S,u_ "

9"" Main,K.'Ni-Ext(:nsigt)ri'3«i "

Y€ShW£1Vfi~EVhp}jii""., . i' 1 _ Bttngatilt)re..~'56U. ; ii I\.) Dr.-T. 'Devtiki'LIVme's-E1!"

W/0 U:1iefsh. .

, Aged £15(1;;t ﬁﬁyezi-2'3,' '~',Het1'ith oi'i'i'cei~io.owest, BBMP, _ :2/;s":r.ra2,a.3"'* Main, 4"' "A" Cross, ' " it . Hid; i1'f';gt'i;itt,es Cofony, d2-'TF'--v''S£.z1ge, ' A ii'B2-11ig:ti§(.)1'{5~56() 094. it Di9j"Nz1ga1'a_j s B . _ :]S/o Boregowda ' Aged about 56 years.

Het1lthO1"1°ice1', BBMP, ﬂy 6 R/at no. 421, 2'" Cross, Ham m21in1'0ad, 3"' Block, K0ran1z1ng£11a, Bamga1lc)1~e~56() 034. Dr. P Kzllpzmu W/0 Dr R K J21yz1P:'aka1.'~_;h Aged about 41 yemts', Medical Officer--Hez1ilh, BBMF}, R/at S-3, Ja1y2:k211' Szldluxna S6Ct£51E""A'E.T Gokuium Apamment, 8"' VCITQSS, V AECS Layout, Kunciz1nl'1ali'i.,_ Bz1ngai0a'e--560 038. L' ' Dr. Na-ween Kumai" _ S/0 Mmlaraya Aged about 3.6 y€£11"S';' . Medical Qffi«<;eﬁ:--H.éa1th, BBM 'V V R/at I\3_n.7; _S1re:€_:t,' Pazia1c*.€ C}L1tz1lm'l"li, B;111ga i(3af.:LfI:56('):3:'f{)V()3:'§'pt' D 1') .Mzm()1'a 'H ~ « é S/0 lint: Obai£1l1 I~§egcje"_;» _ Aged atboylt 4.3f*ye:irs .» «.{i\/{etiicai Oﬁ'i-a*.eVr_§__hI:r:a1lth, BBMP, A R/€zitAN't;..Al E8, 1" Cross, V' " .. Bag wes«hW':11'21 Layout,

- i_.}.i1:'3,rg;1'V1':;-1g-alt; * . % "*B21:'ag2:"1jfni*i3660 040. Drfff S Thy;'1g1'uj AA S/(Y1:-1tr3 T D Sl1yamsLmdz1r H "Aged about 59 yeallis. % "Mcdic;1EO1"f'ice1'--Hcalth. BBMP, R/at No. 512/13, E" main road. i kg' 9 RFC Layout, Viﬁyanagur, Bang2110re--56() 040. Dr. B S Rz=u11a<;ha11dra S/0 late S R Subbaiah Aged about 46 years, Median} Officer--HeaiE.h. BBMP; R/at N0. CEO/A, 4"" main. 8m I };1ya:m1I1al Extension. Bangzliore-56() 046.

Dr. H Sunii S/0 M G Honnagi1ri"G.QWd\é1'W 'A Aged about 38 yea1"S--,VM 1 Medical Officer--HeaE1:h. VBBME3, * Rlat 4183, 1a1"'__ Mzzi':i,""E:": Bigagk, 2"" Statga'; I?;J_.j:1_jiné3--_ga;', B:1;1g:;.:m :.56() Q1 ('}..__ ' D14. sL:%1~es;: H SEQ G Lira Ni': :j't.z}4;3'p_fa4 ' Aged £fib()Lli "

MediVc2'1l offiCe..1' ~'HE:21]'E.'h, BBMP, ;R.z;:§idi1ig :1: 'COttoi'¢pet, _" ' a_tk:1":}it y H0 m._ie...Q uarzers, ' A('ii:Na£'21yan£1 Gudi B€€dhi, "VC'('>.Ef(m'p«<--*;t'Main Road, V.Bi1':i§;_e1l_c>:'x,f;~'5°6() 053. 'E3'.V'N2111jund21r:'3j Urs S/o_'1i21Ee A M Baszivamﬁ Urs AA Aged sebum 48 yezma, V' _,*éVIedicz1EO1"f'ice1"--He.;1!th,BBMP, R/at N0. 786. 19"' <.'ms.$;, 20"' main, 8 Banashz1nkari2'"! Stztge, Banga10re--560 070.

D1'. R£1l"ﬂ€3Sh A H S/0 Adivuppa Agecl about 47 years.

Medical OffiCer--Hez1}th, BBMP.

R/at No.72, 3"] Cross, 3"

BasuvesEmIa1'an:1ga1', BangaE0re--560 079.

Dr. Jztgzldishcimlmciltz S/() Y C]121nd1'2tsheka11' _V V Aged about 39 years, B}o<:k.WV Medical Off'ice1"»He-ailth, Bv.!3'I'v'!--l5L_;'- New Thippasz111d1':;1 P()Vs.;t,' Bz111g21l():'e--5.6() 075,,-H' . R/at No.9, 7": main, V" G..Dif1a11':ﬁém1i1i'._ _ SEX) Sri' V C1'('}:'j'Z'.,E_'l']V2i _pl<"":~"i_sh":.121' ' Aged ztb()ut 38' E\/iedita} "0t'fi¢e1~--Hea1§ir;, BBMP, AR/2-1t DOCtc):"s Q"u;1:"t-srs, C()fp01f£.1.t_i_Q31 Heaith Centre, Ki1'm:119a~:;¢wz1:11y Layout, ° = .Bz1vnVga]'o1fé'--56O 078. V "Dr. I§1yz11"z1111 Gowda S/0 late"H(m'1ba1}e Gowda Aged about 59 yealm, " ~ Se{ii()1' Speci21Eist--B_BMP, 1:1/an No.15, 2*" main, Near RMV High Schook, E Semjayanagal', Bangal0re--560 094.

Dr. Mala Ramchandran W/0 late C R Dwarakanath A ged about 54 years, Medical Officer --Health, BBMP-3' R/at Flat No. A E03, Mantri Elite Apartment, Bannerghatta Road, Bangalorc~56() 076.

Dr. A Siddappaji . A S/0 late Anku G()Wl(i3'll -

Aged about 39 years, V a Medical Office1'--Hea'lth--, .:BBlVlP.__ R/at NL).f"25'.';B2 YE1:nu:'aaBl0cl<;" .. ll Nz1tE()1_:ai "C'1;1fac3sf. V1lla_ge--... H<)usii:g CgQa_1ple';:; _ '_ * Kuraznja nga1:1';::;:_. .. _ . Ba n g.al()1fé¥ui.6{)_ l ' .. ' ' Dr. \7'enugV()pal ' , as/oj Sidda GOVVdil7 géé abL)ul"37.._)/§3a11's, M"é{llCVél'l."OlCflC€l"'H€£1lEh, BBMP, 13"' cross, j l2'3~ll?h£1sc,~'Gu*1na1gz1r, A V Ba111g2:.i'j_0re--560 085. A §Jf.'i:.. E.'tl1iraj * S/6 late M C lyavoo get! about 60 ycalzs.

V' " Medical Officer--Hcalth, BBMP. R/at N0. B-4, 206, Krishna Block, 8 2] 22 National Games Village Housing Complex, Kora 1m1nga1z':.

Bz1:'1gz1I01'e-~5(3('} 0117. Dr. H R Kumar S/() G H2111urnai21h Aged about 4} years, . ' Medical Officer-Heaitlu, BBMP, R/a Doctors Quarters, M.R.P:;1]ya, ' _ Maternity Hospital Pre1nisé's, "~. J C Nagar, __ Bangz110re--56() ()()6_. ¢_ Dr. Dh&ll'1'I1E3l1dI'£1 B H S/0 B S Ba1s:a{p.pa1 A ged iabo . as--,. -. x ""- Medic;1'E.Q'fii.;cr--I~!¢'al£'h--; BB Mp ; V R;/ﬁtmN'0...

n1ainV,{V1.3}-E.¢s%E1pa~Eya;.. ' Ban ga'501'e--'5_6U ._(}'.7_5'; -~ " ~ «. , Dr. M Iayzlpraiialsh Q 'C vM21hi1'de..va'ppa Aged ziémut 59 years, E\x1<:4G'ic'_al Officm-Health, BBMP. _ f<'%a1:t"--«N_0..AVI'V7.;"Bel1ind BDA, A V 5"' :1'1;;1_=;:fi<u111z11'z1 Park West, Ba1'1dga:!'()a"e--56() 020. . I)V19'."kfijayakurnar S Biradar ")5/0 Shankerappa ' " Aged about 54 years, Medical OffiC€1'--H€£l1{h, BBMP, Z 25 16 R/at N0. 615. Yumuna 82, N G V. K0:_'21ma11ga1l21, Ba1ngz1lo1'e--56() U47. D}'.M L Prakuslw Babu S/0 late M Lingziizlh Aged about 54 years Medical Officer--Health, BBIVIP, R/at No. 80/17, 40"' cross. Sm block, Jayunagar, B2mga10re--56(} O1 1.

Dr. B Basavendra S/0 me P Basavaraju _v Aged about. 55 years, ' ~ Formerly Medical Officer,,BBMP;--~., Now working as It!$ ma1ncé V Medical Officer'. ESEC," "

R/at N0. 2227. 1*' "A_'f c:toss_, 4"' mz1in,_!€:AL;_III :Smge;,: "

Bz1ﬂgu191%@~5§U f3:.7.; ' PETITIONERS (By Shri Advocate for D_LeeEakrishnz-m & Shri. -vS;mjay, Advcicaltes) %.Si21fe Keaiillaialkzt V i{ep;'esé;nted by its C}*;ief'SeC1'eEz11'y, '.',idha111;1 Soudha, A x : Bawng.-aE01'e~56() 001 . l\.) The State of Kalrllilta-lkal Represented by its S€Cl'6{dl'y. DBpE1l'U'J1Bii{ of internal Affairs (PCAS), Vidhana Soudha, Bztngalore-56() 00} .

LA) The Bruhat Bangalore ._ Mahaiiagam Paiike, V Corporation Offices, N R Square, Bt.-1r1ga1o1'e-2, Represented by its Ct)Ininis§§i't1r1e1'. V' 4 The Joint Commiss:'iQiie1'(He:iith}', Bl'Uh£lEB£1l1g£1i0l'6 ' ' i\AL1h£1I1£lgEll'ZlP£1iik6, ~ _. _. Corporation.0fi'ice:s:-ﬁx!» U022, 5 The EinSpe{:toi* :ier'a.Ji"o 1"' Po viiiiée l\/VietropoliVtiiie:.t"'7If"'zislg "BMTF'). BBMP-., B:1':igét!o1tei."--.._"

' ' r t RESPONDENTS '_ (B_\_r*.Si11fii' D'e'~t'd.zlS.=r.Additional government pleader for "1-espoiideyrtts no.2 & 2, ' Shii. Aslioig'~H:i:*:1n21h:1i1i Associates, Advocates for respondents "n_o.'3'_toi5-) . ~ 'i"t_1is writ petition is tiled under articles 226 and 227 of the '-.xC()ZiSa[iILl[Vi()n of India. praying to qtiztsh the order dated 04.! E2009 . yide _A11I1exure--K issued by the respondent no.2 to the respondent

-- no.3 deciaring the same and all proceedings pursue-mt thereto as E £8 be.ing illegal. irregular, ;=1:'b':trary, capricious, anzllaﬁcle, disc1"im':nator_\/ and not sustainable either in law or on facts."

W? No. 37364-37384/2009 BETWEEN E Sri. B R Ganesh S/o late Rajappa Aged about 45 years, Conaracior, Package no. 12, No. 30, Ragi1uv21:a,;1"na_11i, * Kanzlkapml Road. ._ ;

Bangatore. ----560 062. V 9 E0 Si'i-- S N 3il1?1,S.iibr21:m21niy"éi1n* S/o 121;3'S'a.;1ia:.n.1';i_a " Q " V A gedV é1i3o;'z1_; 46?, C7ont':'aL:t.oi*', v .. _ 4' é ' .. Paickagge no ».

No. I ",n G21:-(1-fa :1 .; . ; 'Food Godow n"RoE!d,.

"5e.Al{kithimaniwlhalii Extension, Si*a§.int_¥1i:1;1§;;a1', 3 '- _B':1.ng:1'E'or'e:~S60 027.

3 ' , S1-i_..E~RSaa1thos11 5,2) R:(i'11ac:im:1d1~a1Raddy Aged about 33 years, " I _ Contracztoa-, Package no.2, No.4, E 'A' Main Road, 3 6 Kasturi Nagar, Bana.<;wadi, Bangai0re--560 016.

Sri. A.Ramakrishna Raddy S/0 Annayappa Aged about 57 years.

Contracmr, Package no.7, N0.198, New Thippasandra, HAL H} Stage, Ban ga10re--56() 075.

Sri. C R Veeranamyanachavi ' S/0 iate K Ra1z11acha_:*'y.

Aged about 59 ye211'S,# C Comractor, pa1c.kage_n<:n.'i 3'.' I No.80/,1 ,,: '_ I n_1ain "e~'.r:)z3}({;'.;aJi,;1ibec5: ma"r.As1g:1_1'".

om Ivmaiaawaiggaéa' B..;111g21i<>.:fe>:3't3{} ' ., ' Sri. _ C 5 'S/(_) laté R ARame.§'h ' Agédv11b(.)LEf"35_..§(€ikfS, SW5, 7"" cross, ~ C' " V _ ijmi' 'Road, V. B'a.ﬁg,iya.jj}p'é1 garden, SE1£}l'1I'h_ii§J£1g2ll'. B-ang;i'{()1'€~56(_} 027. S193. C Ravinaidu S/(_) C Srinivasulu Naidu Aged about 50 years, Ccmtractor, E 10 20 Package £10.17, N0. 1672, Sm cr0ss,11 Block, Banashankari 1 Stage, B;111g:a10re--56() 050. Sré. A L Satish Kumar S/0 lute Mahalingzlppa Aged about 37 years, 'C0ntract0r, package 110.19, Lakshmi mad. Sha nthinagal", Bangal0re--56{) 027. ? Smt. P.Km/itha W/0 P Gopinath Redgiy Aged 41 years, ' ' Contractor, 'Package ngoﬁ ' 2__i , No.6, behiri%5i.r.Sand:y21 T'n'eatre,g" V. 01g1_ggM':a.rr'§m_r;;,'Vh _ :1gLiir>.:j?e_g5 6?) (368 ;» sg4r_VVgP'_Qopana:hr g1iea§iy< I S/0 iute P. Cl_1ir'xA:12'ith.f;Ig11abi Reddy Aged 46. years, ' C_Qnt;jact01:f _____ PaeI:,age_ no. 26, _ Ng_'6.f'b.eh'i-rwd Sandya Theatre, « VCJ'.~c«V1'_'v1\/_l:;1rj;i'WaE21, Bganggjore» 560 068.

x R. Damodar S/0 Fate. Rajuppa Aged 36 years, Contralctor, Package no. 29, No.12/1, New Binnzunangzlla, Old Madras road.

Indiranz1ga1'.

Ba1'1gz1l01'e--560 038. Sri. C V Ba11umurthy Raddy S/0 C Venugopaia Raddy, Aged about 53 years, C0nt1'a<:t01*, Package no. 55 & £8, No.8, 14"' cross, Venkateshwara layout. Madiwala, Bangz1101'e--560 068; Sri. E.Ramzmz1 Red'c'iy T*A S/0 E Venugopala 'D Aged 21bou.t.3')_. years, '~ C(_)ntract<?_)1', Ff;-1ckz1ge~ O5:_& _(4)6;, No. 1:0. I I3*CrQ$:;, V.P.Vm'21inrcrad,-If V' B:1ng;a«1.QA1'e.--56() 068. f P,VAnz1nti"J:11:civE1an Redd 3/ ¢ " S/tiP. J*:1nzu-dhan Raddy 'years, V.S"c:{Vi.c»:_e »;5_1~0\riLie1~ for Pi1Cki1g§3 A ho. 01., No, 10'; 14"' main, Ve.?31akz1teshwz11'a Layout, V A' B2§ingz1101'e--S6()()68. S1-i. P.\/idya Nathreddy 8/0 P. Chenga Reddy 3 16 17 Ex) ¥\J Aged z}b0ut 32 years.

Service provider for package no. 03, N0. 1951, Jayamaga1" 9"' Block, Banga1o:'e-56() 069.

Sri. P Vitatal Nath Reddy S/0 P Chenga Reddy I Aged 34 years, Service provider for package no. 08, N0. 402/8, :5" A__main, Venkateshwanl L21§_r_()"c1_t, _ Banga10re--560 068." ' ' $.11, P ViS.h<;.1};E S/0 C Ve3_nkafz1e'1nu1}i'--Ready V' Aged Se1'\ricee'p;?0Vvid%§£" fr/)1?'».. ' pilekzxge .nc5.=09,'" _ --. No, 29/1 0, 1V8"'ma'in_,""

7"' ei*0.s;<;, jB"fM"2'"i sfgtge, ,B:;mg21i6re--56(')"068.

' S H. " P.uVi}<1'21 mde v Redd y ' = . SFQV§2Ef(:»D"L}«1'aV£iSL£1i.! Reddy . __ Service}_ f:i"0vide1' for paeka-ge11(). 10, 1\I0;j.8, behind Sandhy21Ten{, ; Ovid Madiwaia, "_«Bang2110:'e~56() 068.

Sri. R.Pandu1'anga S/0 late M Ramaiah A ged 48 years, Service provider for package 110.25, N0. 4, 3"" cross, Cubbtmpet, Bzmga101'e--56() 002.

20 Sri. P Vijay Deva Reddy S/0 C Venkatamni Reddy 1 Aged 37 years, Service provider for package 510.27, No.9, 14"' main, Venkateshwara B2-1ngai01'e-S6()068";-- -

Sn. C v Rztj'-ca;ik;::jt'h"Re1ddVy S S/0 l\.) Aged A47~fy.e:1r.<;ni,, S S"e1'v'%C6 '13:'S(5'J:i'Qi§l' S' S mec.hé1npica1~.sw'--eepviéfrgS"

pzackage no. 0_1,A'._ S ' Ims, 14'-»",, main, "

S Vfenkatesh\vav1*--a---Ltayotat, NEddi_Walt1, _ B-:a,_1j;g.:i'1t)_1'e:--.560 O68. PETITIONERS '(I334/SSSSi11fE .'VS-.v.L:t1ks}11ninarayana, Advocate) 1 State of Kamataka Represented by its Chief Secretary, Vidhana Soudha, Banga1101'e-56()00l.

The State of Karnatakzt Represented by the Principal See1'etau'y, -

Housing and Urban 1 Development Department, Vidhana Soudha, :

B21nga10re--56O U01 .

The Bruhat Bzingzxlbre Mztlxanagara Palikek ' T L 3, , N R Square, Bangai01'e.__ V By its C()nfnni.ssinner. ' ' -

The J::JE.nt'_Cdm~n2iSsi.gn3e'1=.(H'e21*!:h)_ e TV}1e_.eB1'ul.iz"1t ;'B»;1_1"v1§'.3,;1..i_€'31".ic_VV' " ' Ey/Ez1hz1n::Vga1~a Pélli iae,' ' ' R '--S'c1ua14e*{:'i3»,;1nga'1Qre'.--« ' ; "1"'h_e Addi.tienzii Cnmmissioner (Administration), ' The BrL:11at"'B:1.nga1()1'e M:iE1:1_n1Lga1'z1 Palike, '* nsqna Ban galore.

' The Auditor The B1'ul3z1t Bangalore "Mii111anaga1*a Paiike.

" NR Square, Bangalore.

'10 T in C The Chief Engineer (East) The Bruhat Bangalore Mahanagara Palike.

N R Square, Bangalore.

The Chief E1igineei' (West) The Bruhat Bangalore Mahanagara Palike, N R Square, Bangalore. V The Chief E:igi1ieie.--::._.('::3outh) "

The Bruhat Bangalore.) A Mahanagara. Palike-;* . :-

N R Sqna1*e;j..l_3_ange}or§e....5 The.As's~is.taiié:Cb nti*o_!_:1ie1' « .. . . of Fiiizinee. (_EasVt) _ The what' E§anga1('n~ie .

Mah_ai1aga1'a P:21'i'}:e';'*A.._ "

N R Square, Ban~ga1ei;e.

The As's..ivstz1nt Controller V - a)f ha e.c_:e'_.{ West) . * T11ei."_B..1'ii)hiat Bangalore *'.""t T ta.) M~a~h_anaga1'a Palike, C Square, Bangalore.

The Assistant Controller of Finance (South) The Bruhat Bangalore @ " Ci rcti ittstancies .

26 Mahatiagara Palike, N R Square, Bangalore. RESPONDENTS (By Shri R.Devdas. Additional Government Pleader for respondents no.1 & 2, Shri. Ashok Haranahalli, Advocate for respondents _.iiio;_»3.'_to";l ! 1. ~ -.

.. 5 ., ., V 4,-. .,~ .,. ._\ .'.

This writ petition is filed tinder '21r't.i.cles.'_22(iand 2V2.7::of''t'f_lteV 1. 2 Constitution of India, praying to c}uas;;lt the o1iderd2_1_t'ed 25;..rl.A l..2.()D9 A issued by the Additional Commissi'one--i'_. ' Corpoprativon Bangalore vide Annexure--H and e.t_c., These Petitions having been -heard' «arid reserved on 0l.06.20l0 and coining.on.V_fo1' Pii'ont).L:i:cVer1}ent of'(")1'dei"s this day, the court delivered the t'ol'low.iAn'g:- is * These. petitions_he.i_:n'g_il.i.sted for Preliin_inary hearing (8- Gi*oU.P). are 'd'ispose'£l or toéxether' having regard to the facts and itt'2;"--.._'li'i\tlie_}~writ petition in WP 33663~9l/2009, the facts b1'iE:ﬂ)' as follows:-

The petitioners are private contractors engaged by the "Brulrat Bangalore l_\/lahanagara Palike (hereinafter referred to as 5 27 the 'BBl\/lP' for brevity), respondent no.3 herein, pursuant to a tender notification dated 12.12.2005, in the collection and ti'ansportation of solid waste apart from sweeping the roads' and foot~»paths and cleaning of public toilets, urinals, open etc._. belonging to the BBMP and other publicei"p1'ope;~:ties 0' transportation of waste to designated sites; i"ea1'rtnarke,dv.,_e f()t:_t:l1€ ' dumping of the said waste. at»i\/laveiilipura, (Kz:i'ii'ztet21i<a Ciornpost. Development Corporation and Terra Fi.i'ma")._anci at. Karnataka Compost Development C'c)1§p<)ratit):); ;Bo--i.n~i1jianahall i. The work which ,was'~einti"uste.d to. petitioners was the subject:"~ifnJtte1" "dated 20.3.2007. However, the petitioners touiid tliat t'hei'e.. widespread agitation by the local J"~._ei'es»i',d.hntes,_ near the"d::--niping stations. On account of this, the- __.p"et,it'i'on:e::si w'ere"udi1-ected to carry the waste to a unit of Terra Fiiinia 21t.G:t1£ndilz1halli, Doddabailapur. In view of the petitioners not able to carry the waste to the designated dumping i=statio'i1s, alternatives had to be identified by the petitioners " ~-themselves and this entailed carrying; the waste and ensuring that 8 28 public health was not endangered by the petitioners dumping the waste at alternative locations. However, the petitioners had to find places farther than those identified, for dumping the waste and therefore, the petitioners became entitled to COI11pC.llSa£1_t0ry payment in terms of the agreement between the petitionet'si'L'a1id'vth'eV third respondent. They made a Cl21ll_T}~fr,}_1_" a sirenof..';Rs.§"l(l/Ly taper ' u if kilometre over and above 25 Kilome't1'es7__covered _:by the "vehpiciies carrying the waste. The petiti--Qne_1's were accordilli'tg'ly"'p'aid the compensatory amounts :'c.l_aiine«d'."" = Ij'ow'e_ver, si'i'iee~"Vit was not possible for the petitioners to.enclffoi=ithe.nisie~l.ve_s in identifying the duinping stations,' [the =peitit_io"n_ei*s were driven to prefer a writ petition in'W.? *.lOb'9_8/i2V(i{}8i:ii' In the meanwhile, an investigation ~._Awa:%:t.jliaun--c;hed th1'oiigh----t«l'1'e Deputy Inspector General of Poiice and t__B'an_galo'i"ea.l\€et.topolitan Task. Force (hereinafter referred to as ' the Bi\)1:l:"VfF' fori:b:i:e'vity) and the petitioners were therefore compelled if Twithdraw the writ petition on 5.12.2008. Insofar as the 't:foi'npeiisatory payment was concerned, the same was claimed i " -~-under what was termed as a "lead bill" which was submitted 5 alongwith the main bills and payments commenced from l.6.2007. These payments covered both the main hills well as the tsompensatoiy payments.

3. Insofar as the writ proceedings that..wVejt'e_lin.itia_teci'a1<e concerned, this court had summone_d theACotnrniss.ioner__ ouf,t.l1e third respondent and he was asi.<'e_._d whether' the:dunf.»p_ing _:;tati<:-Its» were finalised. This also pi"o1npted"the -Co1111n'issioi1e1'7to direct the Inspector General of B.l\/I'TF,y who upon to enquire into the following asp_ect__s: H 'til. 'belonging to all the contractors A wot-l< e'«Iei¥'ylA'dz-1y'or4not '.7 5 '2. VlfheltAhe1"l'it true that the people of Terra Firma, A '"rM'andurarid"lChim_masandra' area have obstructed of the waste as stated by the contractors'?

Vllt3j'so;'llwhethei' it was beyond the control of the «police 'P 3}" Whether it is the intention of the contractors or anybody else to make Terra Firma, Mandtir, Chiininasandra non-Functioning'?

Z 30

4. As to who are all the Medical Officers eolluded with this The said officer had submitted :1 report dated 22.Vl---t__.2OO8. This was referred to the Chief Accounts Officer on l42.V2£l:08','~.r)n the basis of which, a further report was submitted':byﬁhe Auditor dated l2.l2.20()8. Thei'e:efterl"'tl}e'._piet--i§io;1e.rs":l'lw_ei*e summoned by the Joint Commissionei'*--of*--the fled-i'th:'resrjondentg herein and they were informed thzrtthe enti1'e'~arr1otmt paid lead charges would be i'ec()vei*e._d§iii fotrzfVino-n_t»hs"and in this regard, he also passed ariorftlei' l 2.2008 while issuing a show--cause notice to petitioneh; lira---.__t'l'a'i:s" regard on 28.1.2009. The order dated; ehallenged by way of an appeal to the CO1't'tl't2.iSsit)iE{?,i'%,_ of the Corporation, respondent no.3 on L24.lii.2,.2()l35§';_'v_v..Thisyuwas in terms of Clause~l0 of the agreement

--V between"t.he"f§etitioners and the third respondent which reads as ..fiFoll'owjs:--

""10. Dispute Resolutions:

on the part of the officers of the Corporation. In _ the meanwhile, the appeai is pending before the Co1nmis.si(:=n:e<r, "V-The petitioners also state that with effect from j'°the=.' petitioners have been shown dumping' 'stations_.21l1'M21yali'ipnra,i l\/Iandur l and 2, Transfer Stations and 'l{orali'nlangala and the petitioners have expresisletl {l1£1t"gtl1E:rfi.= no further difficulty in transporting they_wa_ste to du1iipi.n§ stations.

5. lI1S(.ll'2}1;':;::,é't'S'V di_s'pute_" re'gnrdé--i:tg the alleged excess payment said--i..t(i:~haye heenliplziidlto the petitioners is concerned, it is theirs gi*ileV=anCe:'-».,that have never been afforded an opp<)1"tunityof svtibstaiitiatingl their entitlement to the said amounts q_uest,i_on the 'cor-i'ectness of any finding as regards any such r__u"n_jus't. benlefilt..eonferred on the petitioners. The prayer in these writ petVi..tions'lis to issue a writ of mandamus to the third if '"=__""resypon.dve_nt represented by the Comniissioner. to expedite the l 'rl_i'spesztl ofthe pending appeai relating to the dispute that is raised

-. "'--'pefoi'e him.

3 33

6. it is their further contention that the Secretary to Government, Internal Administration, has directed the Commissioner to initiate criminal proceedings aga.i'n:;ty the petitioners which is at Annexure--S to the writ pet.iti_o-ni,' according to the petitioners is extra--constitutional withtmtu jurisdiction, inasmuch the disptttey fjwhich'*-.isvf~p:engiing consideration by the Cominissio1'1e_i' is contractut:.i"i'n_natu1*e_}and in".

the absence of any findings, at a__i1:il--t1edged«enquiry as to any criminal action on the pzirtwiiof theiipetit'io"ners., such initiation of criminal pi'<3cieed.in_gs?.4 would seriously prejudice their rights and tarnish 'the.ir4'1"epiL1tatiion~ an-t.i__ "therefore, seek quashing of the said dii*ec1;;i'or1 t.issued'~b,y"the said authority. V t7:."-.Re§'poi11'dents 3 to 5 have fiied statement of objections, to c.ontend the petitioners have not stated the correct facts. it '"-__i"*Underthe:'agreernent between the petitioners and the BBMP, there i*\2\i/i€t'€0:(l€[2lii€d time schedules for implementation of the works.

" ~-Though the destination in respect of the dumping of garbage was 'é DJ 'J'I lorries, there was strong opposition by the contractors. The reason, as was later discovered, was that the contractors .were not in possession of the said lorries at all, though it was..ciairi'ieti that they were operating the same. This gives fui*the_if_i'c--rede_in*ce to the allegation that the so--called 'lead charg:e,.s'i j.wh_ic"h"was..'~.clai,med and received by the contractors'was on tficititiours"bill.s4,v Itjwas in; this circumstance that the conti'acto'rs har1"i"iedl'y'«.produced vehicles registered in other States""--fo1ip_:,rrposeis'ro'fnCPRS installation and many of the lori'ies_weieiiotﬂex/e'ii._isuitabled'for tratisportation of garbage. l'l'ow.eviei',-';i--_ --w..un'-i'tsfv'were duly attached. The contractgrs'~ contiiaicdilto"r:go'iaplain of public displeasure while continuing'tonClaim-_t1d';liitiQrit1l 'lead charges' on account of this, the .__Coi'po'r"at.i.i.>a' could not verify the so--called public g_a'i::pl'et.iiurel_.i"lt_iw.ats in this background that the Commissioner, BiBl§:/iliP, l1:tdd,ii'ected an investigation by the BMTF and as per the "".__h"~repo1't"dated 22.11.2008, several discrepancies in the bills that iwere..'subm.itted by the petitioners were pointed out and by such 44 ....false claim, had received Rs.8,84,'74,l60/-- towards lead charges 5 36 and Rs.l,0i,95,l5.(}9.l./-- towards other activities, without having completed the work at ail. It was recommended that t.lie.arnoL_1rits be recovered from the petitioners and initiation ofi'c.ri'n1'it';al*. proceedings against them. The r'eport""al'so fenirti. there was 9 dereliction of duty on the part of so'me*_o.f the'_offi»ci-als».iof_itiieV BBMP and had recommended act'io_n the meanwhile, the petiti(in'e.rs this court, by way of a writ petition, in ;v:l..iseekit1g a direction to the transportation and Ltnltuztdiiigof KC DC, Bommanahalli. This pie-titi_'ot1 on their own and the allegation that it was at the'-insvtance of tire-~'i'Ct)mrnissioner, BBMP is false. As .,c'SEﬂ[.CId'~by__V.ilt¢ petiti'('>ne--rs; the report of the BMTF was referred to titheT_Chie't',_:Aet:ou'n"ts Officer and on the basis of his report dated there was an order passed on 19.12.2008 for i"'»I'ec(iveryV__of the lead charges, which was Challenged before the C(rm.n*1issionei*, BBMP, who by his letter dated 3.2.2009 again "-»v-refquested the BMTF to furnish yet another report. The é 37 petitioners, who were called upon to produce the records had failed to do so. There was a report submitted by the BMTF dated 20.5.2009, reiterating the recommen<;iations made earlie_r}._'lt._Vwas in this background that the State Government, wliicli i"1.El(,i'vi.iij€;21_i%l'i-'f_t§f_ these irregttiarities had, by its ()i'dei'_date_(i 2E3'.'8'}Z2t)i)'§). ti'ire't:Vtedv detailed investigation into the Ellegailitieisiittnd lithe" tfespio~nideiiit.g.. BBMP, was directed to lodge a-t:__iom_plair1"t with thei}urisrdi'ctio11al'V police and it is at that stage, thep.prese_nt vvrit petition filed. it is therefore contended that the niatiin-vgrottizdi' 't1ii'geté__by the petitioners being that t1nle:ss"ih_e"appe2tlgpending' bfc:.fotfeithe Commissioner is decided-on" inei'its',ii:oicriiitni__n'aliproceedings could be initiated is not tenable fot the follo'.vii1ig7i'eas()ns:-

scope oi"the-«appeal filed by the petitioners is limited to __th'e__"alie'g.atio'ii..s_ of breach of conditions of contract. The Ctit1jimiss.it'inie.t"can only arrive at a finding on whether or not, there i SiiC.i]:bl'63.Ci] of conditions and whether the petitioners had , CVEVlil'§7i='i'd out the Works entrusted to them in the Contract and 5 therefore, the were not liable to refund the compensatory charges received by them.

insofar as the findings of fabrication of false ..b~ill§a__ndj' false lead charges are concerned, the same is outside.,th'e_fiC--(§l3€? oflthe appeal and would appropriately fo_1'in,..tlJe l'sulJj.ec.tl'rr1a,£ter1-ot'l criminal proceedings which tl1e>i'es_p(mden_ts' are entit.led_to ilnitiatel» Hence, the question of s l_ is not relevant and the proploseltl_z1ct.io:.i1ato'1i'_'L'v«:;ri>iti.;1;qion of criminal proceedings cannei he stiallled' of the petitioners and have the" he 8', In Wiylitll'Pi:tliLtli-:3.ii"3§3f>4--384/2009. the petitioners are the very petitione_rs..inll\Vl't.33(ihi3--691/2009 and this is an oftlshoot of earliei' pet'it'ivo.n..««' Whereas the earlier petitions seek to Wtqaestiori-.the.,l"aeti'on contemplated by the Government to initiate ci'i'n_1_inal v_pi'oeeediiigs and to expedite the pending appeal, the V'-present' petitioii is filed seeking a direction for payment of the "Tl'5Alearl_?cl1a1*ges' or the compensatory -costs claimed by the 3 39 petitioners towards additional distance travelled by the trucks carrying solid waste to be dumped at dumping stations for the period from l.6.2008 to September 2009, which ﬂ1H()UlllSV'l(ﬂE1_V'SU1T3 of Rs.5,8l.,l6,80()/- . Inspite of such amount the BBMP, the respondent seeking to _reC.0_\'/er tl'ie"é1"1nr)'t:iilts dcatailedi' » at Annexure--H dated 25.11.2008, lS:i".Wl1ié:)l_'l'l3'; un;'eéi's:o'rr21ble";~_x"The petitioners claim that they hadieri'g.ngedi'248 7558'? push~carts, 804 auto--tippers and,i8'5S9r--wo»rl_<er's étnd--..inVView of the three reports that had been f'_»..nd;1n_iely, 22.11.2008, the r'ep:io_rt has been clarified by the Chief Auditor inhislaudit._i;e'po'i't.l::_datecl 2l.i0.20(')9, and in View of the pende7r1cy__piofVVthe 3:p"pe.:-1_l..b'efo1'e the Commissioner, in respect of the main"'dispute'pertzrinirig to the claim towards lead charges, the i1i'iti,;_ttion_oft'li.4.t'ecovery proceedings in the face of substantial 2'-.arnt)unfs,Vbieing due t.o the petitioners is wholly unjustified. _f.The petitioners have made repeated representations to V. ..1felease the amounts due to them inspite of which, the memo dated E 40 25.11.2009 has been issued and at no point of time have the petitioners been granted an opportunity of hearing insofarg:'--:«_tsvithe recovery proceedings are concerned and it is in t~h__ils b'acll{gi'o!i_ndV' that the present writ petitions are l'iletfti

9. The respondents haivehogt cho'sen to 'E'7i_le"'._st'ateirient Cifi objections to the said writ petitions.

1.0. Insofar as the w1'litt_lpeti-tioris litii'\V'P.v35_206-230/2009 are concerned, are;filed_'59y the tnedic'a.lloifficersgfiin the employment of the. BBMP, l~.t_/ho:ai.o.rtg'w»it4li'-tiieir----s.a_spe';iors were entrusted the work _of supervisi_orrI';tiidi¥e()ntr(>l_ of the execution of the collection, transportatio--n and municipal solid waste , in respect of which the ._petitione-rsl'"in the other connected petitions are In thell"backdi'op of the contractors engaged having pi eolrri_tnte'ncedV'their work, on 21.3.2007, it is stated by the petitioners l'helr'e_i_n t'tia"t"_v»it a fact that the residetits of localities where the waste was siought to be dumped raised protests and obstructed the contractors and that there was a request from the contractors to 'Q allocate other places than designated to dump the waste._._ The BBMP therefore consulted the petitioners -- medical identified two places in Doddaballapur for There was again a wide--spread protest atthose lr::catio.r_rsvib'y' local 7 residents. It was in this cii'cum,st_ancet--hat=.the BBMiAP' a'dviise'Ll they petitioners and their superiors to find alternative locations ment, whereby any extra mileage' inv§)il'*ve.(iiflI1i'-- material by the vehicles by payment of :'easonabi-er. was a temporary respite where into arrangements with local villagers for..du'mpi':ig'marteiirial waste and it is admitted as a fact that" the ~.contracto*rs" raised bills towards lead charges, appi'o>:_irnat'ing. about Rs. 10 crore . These were duly scrutinized arrd..__p21ss;eri_Vii4f:syi the petitioners in the normal course of their duties .' and pa';-'merits were made to the contractors accordingly. The "'.pe1i'tionet's claim that there was no irregularity or malpractice in "this regard. However, the superior officers including the 3 42 petitioners who were displeased with the contractors approaching this court b wa of writ etitions re Wards directions for Y P E:

dumping the waste material retaliated by initiating an encit'iii--ry into the claims of the contractors for lead charges. It is p'tt--rs_u:1_nt Vito the same that the fifth respondent, namely, the In::pe_<}t:)19'Qener:1vl"of Police, BMTF, was called upon to7,sub_n1it3a3rep.oi't asfto "3A:'_3.'.lily irregtilarities involved in the cl-.ti_r'r..._fo1- lead 'charges payments' made thereto. In his report, the r_esp_oiidein"t« has indicated that there were indeed mal--practice':-;__iiivolveiti..ant'l_ based on the said report, the C()I:Fl.Itjl_S'S_i()nf§l', B'BMP"b}ad_ Ci'll't3Ci€d recovery of lead a1nount'-. from theifcontei'aictoii*s .0 This was duly recovered by the contractoi*s"in four'-._in'o,nt'h..l~y instalments from November 2008. has: been lCfue':§~tioned by the contractors before the yvho in turn has further directed the fifth 1'es"p_onde~iit_tbconduct a further enquiry and submit yet another ii reportiw..liich was submitted on 20.5.2009 holding that 10% to 0 '%---'of the lead amount paid to the contractors could have been 0' "saved. This finding was also questioned by the contractors. In the 8 meanwhile, the Secretary to Government, Department of internal Affairs, had issued a direction dated 4.11.2009, diteotiiiiig the Commissioner, BBMP to initiate criminal pi't)secLit;io"n'--ag~a_in:::t__tiie contractors in respect of the alleged fraudule11.t'c'la-itns a'nd"aga,.i1iIst. the petitioners for having made paynie11ts"tin'thiat_ 1'egiard', Iwhica is sought to be challenged in the pzéesant wi"i't petitionsﬂ'"* l l. The respoiidents havAe~----i1ot--cht)sen toifiie avi'iy statement of objections to the presenitip.e'titiitonisitas -.

32. in the otthe _abt)ve'-factsiiiaiid circumstances, it is seen that iinisvofa1° as' the'«..icoI1t1'oyei'sy regarding the claim for pay1ne11t"of"leadicha.1'ges"--ai.i'd"the suspicion that the false claims had be'ea. made _ain'di that payments had been made against such pi false ::lai.n'iS_ 'with the active connivance of the empioyees of the iiBBl\(i«l3';"in'c1u'ti'iiiLg the petitioners in WP 35206-230/2009 is not deinonstijatetil to have been categorically found against the pai*ti4;;jula1' named officers or the particuiaily named contractors who are the petitioners in this batch of writ petitions. It is the 4% 44 roving enquiry and nmltiple reports, which has prompted the BBMP to recover certain sums of money from the contractors and has also withheld certain payments which are being claliiﬁed by the contractors. Insofar as those payments are coit1cet'r;.e(f.l'1'these are in terms of individual contracts between_thc..c:ontract<s)rs arid» 2 the BBMP and the dispute having been r-efei"recl..forl'eoii:éitiere2::tion by the Commissioner, BBMFX in_Vtern1s. of Vtheiyiciiauseppptor such' reference under the respective fa_gi"eeiiierits~._arid_5 the same admittedly pending before the '-Coriiinii'ss:ioiiei-_ would necessarily have to run its course b'efore'~icategorjcal zfizfidings are arrived at againstltlie ' tiillﬁéel-».,pt3»l'Sl{)!]_Sli" A' general complaint against all contractorsllvand ever'. ilmedical officer who ma have been , p _ 3, y €l]I.:"ftll:1S.E€E(l_pfwlvllh the"sa.per'visory work relating to the said contract , Td'ii-ecteti .dby_lt'he Secretary to Government - Internal Affairs, G(;ve1'iinj_e1tt'1of'l Karnataka, would result in a roving investigation Hbeing "cr.t)V__1iti3'tiLicteti by the police in respect of the alleged criminal " ,/acts.,..i.'iThe BBMP has not placed any material before. the court to ~..._i.ndicate that there was a clear charge against the particular 6 contractors or against its employees. Hence, the apprehension expressed by the petitioners in these petitions well founded. it would therefore be prudent on the pa1rE._:0f to complete the so--called proceedings as ..regards._it'hei.__d'ispate regarding the payment of leadgcharges, i'~--DL1ring~ii-l.the cotirsier of which, it would certainly be pztnyiiifialse claims that were made on the would necessarily have to be placed before respect of any such irregularity. It toiiiinitiate criminal action which, Commissioner, BBMP, even withotitéiptiie through its Secretary directing the CommissioneiﬂB~BlVIP,*to initiate such criminal action or for " '~ ,this s_upei'viise*----s~uch discretionary power to be exercised by theCiorni"n_issioae'if,. The present proceedings therefore are as a result ()i"E,il\t:"ii_é1':'(§1\AXVCl'-SC publicity that has been generated against the i "petitioning,"contractors and possibly the irregularities which are . iye_t"to~'ibe identified to enable comprehensive reports to be filed i " ~befoi"e the jurisdictional police, in order that any criminal action 55

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