M/S Sadguru Education Trust vs The State Of Karnataka on 7 July, 2009

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Karnataka High Court

M/S Sadguru Education Trust vs The State Of Karnataka on 7 July, 2009

M 3 G 9 x a E E Q 2 3 § Eaﬁs % E 3 8 E Q 3 ""'W"" "'"""" M"""MWW "W" ""*'""W'%"i-W wmmmm mam maﬁa? W mmmmm mm mum" W mm IN THE HIGH COIZIRT C313' KA%2'.TAI<IA AT BAHGALQRE mmn *1':-as TI-E 7m DAY OF .mLY, ";; % BEFORE THE H€)B"BLE MR. J!.IS'I'I{3E smawp & kk BENIEER:

: 'KODAGU__ mzm, . L.s.vm;s;f wz:A*nn@m ammzarsj am aamuau smmanorx ¢:e£-im;} V REPRE8Em'E3.'>BY_ A«e.an:cz:z:rA:3¥,.%% Sm .3._ f am menavmmga ;a.*s~... -

sic mm J.P.SE!BBA mo, PRMHDEIEE "

QR! EDUcmZ1§)I{ .'rRU8'1' (mam Aem:>«ABw-r%72¥mRs, ' RmmmeA.raR1xm'mx', BUT5 QTAND, PE*I'1'.I'IONEm X %1m~msEm'm mrmn up mmram F ayacmmxvm aavaammrr, DEP OF 8%I£LLWEI.I-'ARE, é 3 3 § Q} X % x Q E E E $3.9 Q § 35 § e;

x Q 3 a E 3 % ﬁﬂlm? W? %ﬁﬂ%@a"%%§{& WQM €ﬂE.Wf'?"v-ﬁx? ﬁﬁﬁﬂwﬂfﬁﬁﬁ Mﬁﬁﬂ QWEJW" $3? mwmmm WQM ﬁwﬁiiﬁ'? Q?

5'3" FLOQR, M.S.BUlLI)EiG, BANGALGRE ---~ 560 90 E .

2- TE COIIIEISSIONER 8v0CIAL WELFARE D$PI&RThENT, GOVERli'.&H"I' OF ICAR19IA'£&X&, 5'5' FLGOR, H.3.BU1LDIHG, BANG-ALO@ -' 560 901.

[BY sm.A.R.sHARA1>HAm, wpmémz " = A _ ADVOCATE] stud V Thma Writ Articles 226 and 227 of the Constituﬁan of A' To release the 31¢ hula of fe;e*.,t)i ..Ra;'.22.50 mm in terms. of Chase 29 {Sf 21.11.2095 as mt 1-emaingiszrzc £3" of Article 14 , 16 and 19 of ma csf'Ia:;'<iisa, .¢tc. mwp. R'o.3211]200'?'.

To 3.3.2032? issued by the G<aven1meni;_i:1. the cf Social Welfare vide. Af1r&«.:..*'1.':_~'G',' am.' it}. W';P. 139.5501] 2008.

'V . . W for 1. . I . in the Ceurt made the foﬁowmv 0RD§R mwa nomzvtzwr, 8 mow» Iuwmmmk Vl»M""'\'H§

2. 'me ﬁt-at petiﬁszxew E 8. trust sf which thg.-'amend peﬁtinnsr is the Pn&J'dem.. It i an far' its elrgjactims, impaz-cm ummbyed ytmth wnnm Scheduled Tram and am community. It cIa?m tluoughout the sum A that the second mapondept tenders frem. ewble trahxim to mmm u: Mwrm wwmmgwir mvmatwamﬂzsm Wmiew QWUKY WW W&§%NW§"ﬁK& QEGM ﬁﬂﬁm? 0? WRNMAW ﬁééﬁﬁ amwm Q?' Kﬁzx%NﬁaW%W% ﬁﬁﬁﬁ CGWES u%.byed youth af the wnznnunity 'me ﬁrat pe&'r::r:m' imidar, wlzich was at ., ' "waned 21.iA1.2oo5, in mm of whack m furnhh 3. bank guaranize for Vdue 6f the c<>nm'aetua.1 oblgatﬁom for a V and an t was duly wawumd L' and oomitiom amdm to which the to impart training. ' The comps-srxsatinen paymaio ma petmom was m be in imammm. In 5 aqwwm" WW mwmmm MM;-'$% ﬁﬁﬁiﬁﬁé?-'ﬂiﬁ mmmmm ME%W QWMQY WE' mmmmm %%§@M éﬁiﬁiﬁﬁf {W mmmmm M56" aqmém wﬁ Miﬁﬁ amm terms at' Clause 29 cf the werk-order, the rmpoxﬁa:-at wag raquired ﬁn relaaszs 25% surf the bid -. V. in advame, to start the tz-a:nm' " , 25% am tum nwntha as the second irxstalmmrxt to be rchaasad after cempletzkan of ﬁn:

mswm m be released hi'. report j_ .

of the mining the am and second third irzstallzrnant which was dmpiae a mqumt by the The mom: raupandmit pea-ﬁx-mazm ofthe cxmtract dnmandnacl that the petiﬁo% bank ﬁantae which was tn wzipue that the peﬁtierm' Trust wcsuld be rm: ms as extend the an of the 'bank Umw such pmmure, the petiﬁoﬂ did extzend ofthe bankgunrnnme ﬁn' 3 period ofthrm months ﬁ}.9.2006. The petiztioxma 'same thm'mfta' ﬁnned with a Z %-i§@H ﬁ&§..§m' Q? %&%M&"'E°ﬁaKﬁa Wﬁﬁﬁ mmm $3? Mmmmm Mﬂﬁwﬁ mm mwmm saw wamwmmmﬁ WWW m'3u&'{ffé> €213?' WaﬂNﬁa"§'»%%& M-iﬁlm ﬁﬁﬁﬁm Q?

byﬁzrtlmp-c¢iadeftmesmont}1s,Th§entaﬁaadthgftt2w peﬁﬁnnera catxmma' :1 in pay coma' aion tn tbs aaﬁ bank guaranteae m 8. large sum 2 was mar Ra.1.'2O him. The cnm1§1§.§1if; that the third matalmz whialfx W % not paid an the am of aim or the aacom rwpondmtv '3 therefore axbitzfgry, Muwy.

3. 1: in petitian um and a writ of mandamxs j manual 51- the petaaozma would % that me wtitionma mm mmpmwame A T ﬁfths cam-.xm::t in an raaspecta, the pamtmms"

run paymem ms the oontrzatst and far A % hank gum-ame gamma by ma ' ansveﬁastheaomﬁsaianthatflsepetitiorxersare 6 concerned ciiauiat in eaachof the swan} districm when training was '3 said ta have ﬁorggdj V. petitiainuera were mid a mtal sum of though the agwcnt was to km. ' mum in an a.ismm' , the actual her a{«% :,ﬁ%M£'&%& Wﬁgﬁ €ZW%§%;°¥ Q? ﬂ€.ﬁa%M&"¥'3'&%%. énﬁﬁﬁﬁwﬁ mmm cm avail of the mwm 4154. The petitions:-5 wan: en'&l§§i, as mm mam ems. 1,13,52,50o/ag projecting that the mangmmm with new ggwmmum the taining ms mm hm.» ham mm sf as stated above. The balance V H """ M by the reepondmiss, wafer: is not having dam arm part of tlw V' matitled tn paymt. The 5.613.)?' on the part « Impondent ix}. mm mm could not be ms pe:ti:I:ic:rm's m naming the ammmt am he: :2:

A % the mm-ms arm scanner. 1: is in this bacwuna mattwpeﬁﬁozmambﬁmthemma é %.;W%£%"¥" KW %ﬁm%W%{§'}§.%ﬂ Wiﬂﬁ . -' mmmﬁm Hﬁﬂﬁ awmm ﬂlw %%R%&"'ﬁ'"ﬁz%& mm ﬂﬁwﬁﬁ" $3? ..

progras ef the 111' ' prwam%. It is 1 WQH amam E 3 E ﬁn § $3"

% $ as 5»?

§ K Q Q 2 :"e=%WME"¢%%é?% Mﬁﬁﬁ ﬁfﬁﬁﬁﬁﬁ" ﬂﬁ § § 3 § 2;

E E E § % g 3 Q E § ,, 3 3 3 2 S § § § 3 E g E E E 2 E g

6. The petitimmrs woukl fuzfhw submit tlmt the pauitim, the rasgaandenm have to discharge its obflgmzzm failed to impart £1-ainmg to ma;

and am dubious records 55 rag u-amsns is wrmrmw mm dated s1.s.2oe5 which was allegedly ' Vamounts moeived in cement: rescuer the same by earﬁm' wa:»k;oram--% 2m4--2ms, and she had _ iisuaﬁg 'Q, ahziv an the peﬁﬁrrm -«-» arm cause 93 to why £1', should net to be __ peliﬂnms are aka heém auzxrused sf af ﬂuids awn: ﬂ-am othar ﬁuhriﬁm.

of the aamutum is that the petiutmm had A u-asnmg to only 50% :31" mm mndﬁatw and that A " ;i?;:ibéo:.:s raaenrds have been buﬂt up as in large mzmhm af as alaimed haw beanunmwl arm it E in % Mﬁﬁﬁwﬁ QQME E $.

ﬁ E 3 kg 3% Q Q E 52 3 § Q E g § 3 § 3 Q § E § § 3 Q § § % § § $3 éifé E § § 2 % § ya, a § .

§ ﬁg E Q E § }§ 3 g § § 1% 3 E3 :3 -10- this baclgmxnd that the mapondaum are awlﬁng to respect of the wcrk-arder ﬁining to winch' is yet to be rammed by 1 withlmld an untenable g*om:da_ _ .

the petitinnms wnult! :h.mre%}mba.§ig am the sequence cf evamta that the pmmm Trust the contract undacr twa ; " paywxta haxlvm baen mania 595: am pmind 2004-95 the dim-'m. 'The the said so¢.a1ww:am emu, um relpzmdent thﬁ there was a $ the ammo: and tint % pameam ouglrt in mam the bank cm. was an utﬁua obli cant on the m in mﬁ the third and ﬁmrth A ' due 11% tltmcszmcthavmbcérxgwitlzkmhﬂ /8 W 3 § 9 X Q E E Wﬁﬁ Cﬁiﬁﬁ?

WWMWWWQWQ MM aM%m&%M%Mﬁ'W% wwww vewwwm ,.--w,,{l" zwmmmmma WWJVM ﬁgmamﬁ" W3'; Kﬂﬁwﬁﬂﬁﬁﬁ.

.11.

'n aha again without basis. since: the petitzionmng have oamplsmd the pa-sax~% ormmact as duly theeompetmcmma. «

7. In the aeezmd ixxstarzsags, sought E be raiatﬂ been squarely met m wch ;:aa.de and mpendmm at ebjectiam on the face of and mrrtrary to the " the anmum am the training as stated.

The wﬁureby, ﬂu co%d ndV Mm ma dear ta dam" basin ma they have nut been V' ya aeiﬁaaenimg aﬁaymon' made by the me has hm no axijtzdicraatien by an body k1 am mm aa mamas cm angea 'ates cm the part aitha ' mm: mm amha:-M tmr abnmm mm the eerntmct. mm 5

-12..

the action. an the part; at' tbs mpemma to invaka bank guarantee fax-n?nhed in naapact at' the .4 2 the perm' a 2094-05, which has been eomphmaf:

rs-zspacm, in respect of a wnrkwordm in pamuy mw and not in eonditinm of the work~om~d.er unm which ma mpondasma guarantee pa:-tan-nag' " t:: The anmaan as to a at gr ebmaaom of the been adjudicated in arder claim £02' dﬁaa at withtmt recourse to a. fur the psstitkomuta weuld seek action of the rmpandents ia clearly Vv rule of law and waulci cause ixnmzse baa, maeewad ﬁzrtfzer am havim Esauecl an orda-

the peﬁiianm-s which is at i}' m mzmm" W mmﬁsmm WWW cmumi-Aw mwmzmm HWH CQUW 4%? mazmmm Wm-§ CZWJW «W %AEm£%"§"é%Kﬁ mam mmm mi» Mﬁaﬁwﬁlemﬁm mam mmmavie € a 3 $5 $3 E Q I E £ 2 3 § mg, 9 am W E Q Q £ § x 2 5 2 g § & S as as 3 9 Q 3 § X E Q E wwwvm wrie" WMMEWMEWRK WEWW MM'W%%,.-%-M" mmmmmwmm WWW QWWRV W . ..

.13- W.P.No.6501l2008 *3 hexane prvmamre and mam ofthe mammal rights of the ,} "E L % h

8. The respondmns have ﬁled of ' writ patiﬁon, W.P.Ho.2211[ smmmumt of objections W.P.Ro.6501[2008. It Emma 1&4 or the ma statement of -- the physical targat of have falsely stamd the; training m: 3734 that the departmant has in 5; ﬁauzzui by the mpandm that wane m1: at aﬁ ma:-ted mmixg am! the he the tune of Ra.54~ lakh, so an anti so % %%'Ba:%%m parmph Ht3..1,the zwaspondumns Isaak as 2-dew and direoﬂom aougm £913' in " ué1J? '."P.Hu.ﬂ1i{Q{307, wlaih the m at pa:-amph wﬁc-.4 relatm fan the subject matm af W.P. 130.650}! 2608.

E Miﬁw QQUW" ﬁg mnwmmm WWEM &Z%".;3%.,.%W' %mi€W&.W«%.W$ mawm amwwm W?" mmmwﬁammm mzwm suwwm myww 3%' %ﬁW%ﬁe."%°'&%ﬁ Wﬁﬁ ﬁﬂwﬁ?-'@f:$ %ﬁWW&""§%==---==-=;

.14.

'This ﬁsealf would indicate that that»: is an oohnmtwg.-in smtaemmat of objections in so ﬁr aa its ., any event, having yd to the oonnacetzml b-maﬁa the petitioms amt V' arian*g' out af such J quaatiazn of factwhich need tr: " ' mm: be the scope ef 2004-05 is In arxyevmat, tWGﬁ!E an of " pmaum:g' ' to me ta setup in c:la'1::n§or the beam eomplated in all ween; The aarm if carded ta its bﬁﬁlmxmtwn woum in 3. dhwectarmﬁ submnasme loss as the peﬁabzratsm Hwhhmahetheyaremtitlad taorwaxzgziffeumtheithey 3 .15..

had in knot complexes! tlmir obligaﬁcvna under work--ogﬁm' ibr the parincl 2004-95.

9. In so far as the wcrkmrder V' oomzwmd, thc petitiorxmsbj. ' mmpxam the mm who wen mm by having hem: duly by £1: was not «rpm for the émbark upem an enquiry against the allagman brought to the the sum instaxmw. ma. baa rmn1f;g§d" enquiry conducted by the is an diaaéwuntage cf the peﬁtimxms. The 1 ' in that there has been no %par:d' ant % % ormantan behnlfofthe 33 hence we be accepted. The qtxmtien or! fact the petiiioﬁ had. mxmkmd the training in of am comm: mqumas' m be napalm' ' mat with 'Maw in matazrial m b: predumd. at a ﬁﬂl-ﬁadgad '8WW%.us!§%§ W2" mmmwmmﬁm m~m.m agwmmj W%.W.N%E'$°%.%& M%K;*%W ﬁliﬁﬁﬁﬂﬁ' ﬁﬁ %£%.§£M.a%M7&K& Wiﬁﬂ KZQWJRT W?' Kﬂiiwﬁifﬁﬁﬂ HEK§r5?'§ QWWKT GE' KﬂE7€¥%§A%"¥ﬁ%ﬁﬂa HW.*§%'§ KQWUR Z i~'5d[-4"

- 20 reﬁmdanamexcesa ameunta which }1avebeenre1naae.:4in The Patitiom stand disposed of . VV H ﬁgg ﬁﬁgﬁ égﬁézgﬁx 52$ §§§§ zﬁx H %§§§ $$ ,§§$Q 3%?" §§%§§ &@ $33 "$2: §§.¢§§ §.,§$§ Eyi ,§@§§§ "ma wm§.§Q

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