Karnataka High Court
M Shobha W/O S V Prabhakar vs The Secretary To Government on 12 August, 2009
Author: Anand Byrareddy
Bench: Anand Byrareddy
IN THE HIGH COURT OF KARNATAKA AT
DATED THIS THE 12*' DAY 01? & L
BEFORE: * T
THE HOMBLE MR. JUSTiCF;'v'ANA}$D.B';?RA 1i$;:DD§'
Writ Petition Nu, 176821 .3; 2ۤ%;}A5QS-RES")
BETWEEN:
M.Shubha, 3 =:
Aged about 44 .j;ears;Q__ 'V '
'z'u.S.V.Pr'db§aak?if; _.Lcc'iuf¢?i'; A' ' 7
B.N.E.S. Pre:Ui}'§¥ér$E:g,:.Cel}cge,
Iviahalaksshmi Léijffifiiz
BangaIo;'é~.560; 036," -. I _ x '
Rcsiding a["N._tr?.l,fi5-K? S
14"' Cfoss, lstflrsss, ' " "
Rajajingagag.
" =B;}.far;g.t:':i__{§:*:.'~:;--VA5'v.'S.,t_3* 086
PETITIONER
. V Advotzatc)
A Sec2*@§&1"y to G0vert11I1eHi(2 },
V. A ' Efirimary and Secendary Eductiea,
V' --.M§S.Bui§£iing,
Dr.Ambeékar Read,
T Bangal-are.
The Direciosg,
Departmeni of Pre~«Univarsity Educatiim,
ti
EN)
Palace Road:
Bangalore ----560 {)0}.
3. Deputy Director, A.
De rtment of Pre-University' Ed«%.;c%:Ii_on,
18 Cross, Malieshwaram, '~
Bangaiore W568 003. V. VV
(By Sri.T.P.Srinivasa_, ;5xd;iiii§3:§§i"&fl'f§{}_vVr'$ fn:neni;/5$;(}\#;ac:ai¢::
for R1 to R3) ' 3' V' .
¥#$$#%'
This V\I'rfi Pt$i:§iii:n flied" udder '}"*;fi§::}t:s 226 and 227 of the
Constitutian 3-3f'India-':g1f8;j;ing7 49 '£4.33' far recards relating to the
impugned ¢.iii;V.icfsV;»'A_Vciaii-{I . 2?'-4_.2€!Oi (vidc Annt:xu:'c_A) and
14.6.2092('vic!¢"1Anri&:mre*.C}- of "Respondent - Secretary to
Guvemmcni azi(i'.u;*.d6zVda.£¢d.,__I9.1'O200I (vide Anncxum. B), 91'
the Dirséfm' of Pre+Unji:'erSi1j3? Educatian respectively regarding
{he fixaiiun<.r.:f V-pay"i'n3i:1 iI1;$"--:.iaic of appmvai insicsad uf fmm the
date 0f_a_ppoi:iEzné2;t,Vperi;3e'ihe same and etc.,
.;fhi:~;:W'z"i[ Pci:iii{ih"do:ning on for htzariag {his day, the Cuuri
A ' ' V § 2 maid:-. fins Vikgliexféiag: -
ORDER
" 'Hcard the: C-Lmt:se§ fur the petitioner and the Aaidfiiunai H K ----.'V"'Go%¢emmct1iAdvocaéc.
3
2. The petitioner was appointed as 21 lecturer in B.N.E.S.?re-University C-oilege, Bangalore and this was apiireved by the emmmn: and she has been admitted to grzgfit't¥§'L§l_j:t$fl'c§G§ from 27.4.2001, that is, from the daieef issu.:i::ee--j.:§3f: t: =9n.§eur.'*» Further, the second respondent had fifized at the initial stage of R.~..600{};'- iizi. V'pa},t¥i~:::Va:;_ie. git' .-E;i2{A}{}',V L' as on 2?.4.2{}01, ignuzirxg. the pgevieu-s S-eArvice.€~i'rt:nd.t:i'ed by the petitioner.
§'i,i:.~.* ?re-University Cuiiege was started defiingéé umier the management of .--~.¢_vBanggii«§£)1f<:_e3'§t.)rth "Eé.;.:::atiun Society, Bangaiure, which is it tinder the prmsisienx of the Karnataka Sueieiies I?;eg;i_;4§'tratip1i't»'5get, I960. The institutien was admitted to grants tiiefear 1990-93 in terms; of the Government Order, dated & 990. The pefitiuner was éxiiiaity appuinteii as a part-time ~1eeturer 0f the Celiege during the year 1985-86. Thereafter, the 3 management had invited apptieatieas for appuintrnent uftectzgrers in Chemistry. The peliiiener, what pussessed tin: requisite 73 qualificaiiun, had appficzd fur the: said post. She appuinted as per the Menu; dated i9,A§.'i984E§..' duty 9:; 2.7.1936.
The management £hcreéfiiié:.v_hadA":«a:;F3rz3iVi{t:o:j fiéf approval of ad} appoinfinggis _<..'ul.i§:£§e'vio D§rcc£er, i'rs~«Univcrsiiy Educaliun"4'dVt;*g§az;i1§2;':f§{, by a Meme, dated I3.8.398$, except ihal cf the pciiliunt:-r, for xvhich the pciifiuner was ap;§£j§iiV{e£§; Scgaeduicd Cask: er Scheduled Tribe: .:,:i'§E'i:'£i'rcgnun1, [hes peliiitmer was on maier;;i£yLAieaa§z: ..§,v'rAA¢i1'1':1.'1[3'1.é' 13.2.1994 io 12.5.1994 and she 'éi--:vti'l'é§pcxcf'post-dciivcsry cumpliuaiiczns am} ihumfore was on I 2 was mcdicaily fii ibr duty fmm I.é.i994 and _ S£Ii}I}".§§[€:(;%«Vé3;i3f3HCéiii{)H in the marmgemezni sacking perrnissiun 10 u u " x=z%§:§>aJr--i.._.Af{3fV"£iuiy. The managumenl cunsicirzred the rcprescniaiiun g3°a:z£ed pennissien as on i8.6.i994. Thsrc was no gdiscipI§:2aIy' aciion against {Em parsiiiiantzr. 3 Aficr resuming {(3 the Liuiics, the rtspreseniaiiun la: iht: managcmtzzxi. S0 ai's'o," ~-- .::~i_§*x,¢;: "V.n1:.4.:dcvL. 3% represcmiatiun to the Guvczmmczni daieiei 3i';?;i99T5, her appoirzinlcni since there is' a pr;)\2is¥t:.n fer "cf ihe' rescrvaiiun puiicy in rczggeci prior to 1.13.990. This was principal of lb:
coiicge. Huwe}g¢er;,:A:Vi'fg. addressscd a itrilcr £0 {E13 :$30;*I0.1996, regarding the ccniinugiififi ;:«.1';2§§$1iVV:'rrV:¥;;uc:sit:(l for agproval of her appL2§ni1r1zéi1§:, " in ': "::'-;1:c12«;.a{iL:*2*: vi' the rescrvaiiun pm-Hey. This was fcjufialcxii on' gfuund that the peiiliuxier was nut an {Wm i3§.: 1994 in 5-7.1994.
1 had lhereaficr filed a peiiiiun baibrc the VV _ Stat-ré'i14:yv'..':i{>'€.§Lw::r:smcnl, undcr Sections 131 and 133 :31' the H H " :I:(:a$*I:a§ak£i"}:ducaliun Act, 1933. By as order dated 28.81989, the directed it: approve the appuinirneni vi' the pcéjliuncr £3 " uf {he Guvemmazi Order daicé 1.61992 am? iu fix but pay 5 with gram-in-aid from the Li-ate of ihe urdcr while 4' was not entitled in arrears Lafsalary.
The stsmtzd _ rcspundenl inili1aieL§--A.A_飧ii£§i'i" &ij:!}Jf£:) i?t?A V fi1t; appointment of the petitioner bun a :i1{bi"V'iiI'iii'I1aicI the tnrdsr of appmva} Vtargg is::sLté:d. 'ié;*ilh several conditions' impuscd. Ina imposed, {he second psiiiiuncr at iht:
minimum Vin the scale of Rs.6,0Q0.
ii,2€*G VTPM: peiifiunur contends [had since Lari' a privaie aducaiiuna} in:siiV,1.{i.Ai;i'£:12, she Vfiwililvd gzwcrned hy the Kamaiaka Educalien Karnaiaka Private Educaiiunal Insiituiiuns £:I3iQc«€pIi1 2euéi;1dA'C{>nlruf} Ruics, i9?'8(hcreiaaI1cr 1"t~:i};:rrcd [£3 as iht:
T '197g 1%'.:.;i3:;s.' for brevity) which are saved under Scciion 146 of V' Figmaiaka Educafim: A91, 1983, Gran!-in-Aid Coda: fur Sffiundazy Schuuis, Civii Sarvices Rufes, 1958 and that paymsni of salary is um: uf the cayndiiiuns uf service: and once when appointment is acccpiedge zazanagemcrfi is hmznd in pay the saiaxy for {he rcievani pstiod. During instituting: was unwaidtsd, ihe p=c{iiiunt_;r...xs4;;s cni§iIéd*:I}:I; saj'a;y- gar the pay-soak: applicable {(3 Gmrcrnmcni insiiluiiona and management to pay the saigry .i._}1¢;:'CA'}«L>i.%'c'r1x"z;1c:ni st:-aics is csiablished and she is and increments uf the suaie. V V ' :n {he 31;:.1995, it is aimed that {he the data of appr-Laval of appu%n£mc§1:.{_ claim fur arrears, but that {ha prc:xvi<3:;2's'v:;§:;*vic4: %;*::AiB'a':43s.z:'it ibr have and pension. Hmvcvmr, {here vVm;:s¢;1'<3:1ii<:§c{igiI:--._1£> fix the pay as on the apprmial uf app<:-intmenl. _i§§§%§"L;)ntsniio:z cf the counssi {hai from {he iemrr uf 1978'.' Rgfl?:V:$ the dtmisicans crf fliis cuurg the cmpiuyecs cf V' '..prinvé1{<.:."c(§uca£ie:1ai insfiiuiiuns are czziiileci {Err gay-stains __""fpr¢:;2alc:n£ in wrwsponding pusis :1? Gewemmeni insiiizzéions and flvwouid be aiigibk fur fixafion uf pay from {he respcciivc daies cf ihrsir appminimeni. This is ifi {nuns £3? Ride 5 :3? {he i9?S Rnics 5 arid that after apprmlai of her appuinimzmi an£_}_"rL:; grants, as §}t:I' the Guvernmsnl Grde:rWdal:::d the: péay' . shuuid have been fix:-sd considering the f_.i*re.:s.=:im.'£:%._sexf§?ia:'éS "--..g;f?i.§§:r.: petitioner and this conditi011s"j_p'mzsc£ibédV in _ {he dated V 7.4.2801, £3 vioiaiivc t3f __ihc: £3Un,d,.iha_.(}!}_S'}'3{t:SCf'i§i1*f3(§--..in.vv8'2t: Official Memorandum dates} 3I.I'.1'}95' i.n{v\4iQ'izziion of sevens} decisions vi' li1i$.vtx.§§',:;¥§, The "ii{#é;:lz2n¢cs of other cznpiuyees being a5{7i'i}ftic:i:.é..: iLht: saws is dcnirsd lo file peiifiuncg. 2I"{=iE§ViI1 sttvtsrai grouncis arc urged in the writ pg-éliorx ea1uf1d_ if:'«;:w .;;2ra§ferA.":§unghl is to quash Amzexurcss A and ' J afi,.n$;rf;6§f,5g:' ii§e~.g3rdcrAH&%§'iAt:d :z';»'.4_2e0: and 19.19.2001 and direct 1iL§.=r.jV: .Af§1.fc-fix {hm pay vi {kc petiiioner from {ht} dais of % % % hm i1?i'§--iia1v-..'::«.i§"p;{$inLIx2r:11l and fix ihc gay as an 27.4.2393 by iaking " V' 4 "'§,;j'1ia:.a2;;s:e:$i2i the pm:-'iuu3 services rezzicicred by her wilhuui aid.
<3. The Govemmesni Advecale an the ufihccr hand, ihuiigh VA " " flax Imi flied any statement of objcciions, mmid submit lhai like 2 Scsralary uf {hrs Guvtsmmeni having approved the pciiiionczr from 28.8.1999, the pg:;ili;;ncr_«'"(§2£22.§é'{;i' ¢Ia.§:n 331$? ' L' larger benefit and the Govcrnmcni uggugaj abazgga ;;:.%k%;;z«g;;xs;1%e aid unly from the said data Rirnfgaf 'hsijs been' V granted as on 27.4.2001, The faves: of She pwciitiuncr is {hat £h'r:: fur salary fixation mid be uniy a¢g;n;'%:;w aagse 1;Jié£pp£{3S;E{§, %kn%ag;:¢1y, 23.3.1999 and 1':
cuuid 1101 be id" 'A fiztxzznsczi for the petitioner wouid pafini out govcmed by the 1978 Ruics and ihcx;
. A_Rulr::s'§;iu{1§§;r1jfen[i}}V'ix1-fi.1ra:t: cannot be made appfiicabk: Lu contend
7.,ih3.£ "ii.i;~;"L§éda§§Lrfapprozrai which is rslwvani. The intarpfaiaiiun of {hg? 1973.'R':gEés as appiitsd by scvcrai aziecisions :11' this smart, '£acluding, _i§:6 decision in a um} geiiiimz in WP 24§I0:'20{}2, daied is fiixai {hung}: {he ufiiigaiiczn in pa}; iht: saiary cf the:
V..pet.:¥.i%l£uu¢::r is cszfiy {mm the data: cs-f§hcz apvprgwai, the appuinimsni of " " {he pfiiiioritzr having been approved, ii woaid ncccssarfly dait: £