Karnataka High Court
K Shivakumar vs The State Of Karnataka on 15 December, 2009
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
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THE STATE OF KARKATAKA
BY 1T3 PRINCIPAL SECRETARY
DEPAR'l'lmR'l' C3? ENERGY,
!£.3.BIHI.DING,
DR. B.R.A%EDKAR VEEIIH-II,
BANGALRE-0 I
rm ICARHAIAEA mwmz TRAR8POF'r , % M 1 .
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.m..m.n.nnn mun \.uu:§AaV..eg:r £\AxflA"IAl£A HIGH COURT OF KARNKTAKA HIGH COURT OF KARNATAKA WGH COURY OF KARNATAKA HIGH C01}!
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(Bram: aw. NAGASHREE, HCGP:FGR'i'-i1,"R4-:& 1225 F.
8121 P.8. Immsi-I KUHAR FOR m,RZ-1:35 §€€=.,*AEV.;} AA
THESEVIRIT mmons , man: uzmnre, $26
a. 227 an conarxnrrxon (>9 PRAYH€G_Tt".>' QUASH
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mac. W. 952%; 0:9 as mEp'LmDER"AmIcLE 226 01:
THE coNa1';I'mIQ1¢~ -QF -nrma my c.<>UNsEL FOR
RmPoNDE1i'z'__1~Eo,;s 2; 3._&';6.. Pi?AY;IHG TO VACATE THE
IN'1'ERIH,..9RDE'i_R 6513323309 IN so FAR A8
RE$POHDE14'I'i'%';'QS_.' 2, 3,5-.5 Arm concmmzn mm / as
cmnnrwrrmr 'mIi#'Bm::Rm'cRI>m was nor mm mm
APPLICAHIEB ; Rmamfinmmwaaa. 2, 3 & 6.
if; ;;m; 69 kfiiymsn U10 a gun: 27 me' am
BY C'-<)UN8"EL,I?'9R. THE PETlTIONI:'1% mayme '90
1'?HE.. mmxbmm 'no Amm THE ABGVE
E¢'x'--.7{fi'(3€>RPORA'I'ION THE FACTS ANTI) zmourms
':'HSRE£R'g..
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% ' V: _1 :09] 09 mama on ma (mums mxs mm, mm
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to fifihzp aubatanfivle posm which ww.-:
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anwwm Ur isaxmnanfm HIGH C0UR;TV-ACDLF KAXNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNAYAKA HEGH COURT OF KARNATAKA HEGH COUII
H
guiclelinu issued in WZP. No.173-195!20(H~ and other
connwhedazaaamandfitrafizrtherdireciiontotlze
resperfimt Has. 2 and 3 not he termhmte the sen:ic§ea__of
the petitzbnam an final amntson of the
regtxlariaationl 1-comm: behwg eomluded. f_ '
2. Admittedly, the State V
at' jurisdiction umm S¢<:.1Q cf
(Regulation and ahead"; a
mtifmtion aho1?1sI1ir.g'~.__ me
establfnhfi of and
BESCOM. of as Data
Entry in pernnnksihhe
in law. is a.fi'a5rs in the
mattcr fit' an contract basis to
'in that 'view of the mating the
11 "" M exgagmaent an cermtract basis
w emhzsnmuem. The petmn' ' um
with ma oonadinlon ofa $1-fined
sadrafily their ifi was mt a
yuan":-'vr nnnwn-tuna "!"l'fl#I"l"laIJ1oiE'f-=!ii'P]""IW'|IElVH$¥l%IiPl-"'I'1i-'L!£'l'-\.vIJ'\}I('l -vr-n.HIu1H!aI\u- HI-Ur! hUU'KI Ur-nnllflnfnnn 'l'§!Lil"l"t.£UlJRT '0F'KARNATAKR HIGH"COUR'
&%mca may Gperatars. If that in so, the
:53
vawnt, in the rawpondcarxw mtablishments, Coneedadly
oneofthemadeaofrecr'uitmentinacacordamewiththe
Cadre and R t Rum of the rezapondeniza is not
as Data E1111'? 91%'-'ratora on contract bam',3_
prmm've sf aw mp1oyar,wh;ix:h %
'us that shown to be cozmtaqz ta =
statumry pmvhaiozm or patiently ox; S
to malaadea. Infact, it aasmn
Court, cannot sit in aPP°°1 of
the employer and :must be
filled by dim: by tranafier.
3. _ position that
matters bash by the
mr1pvl:)ye1':;,":x3z2tA. 'V the provhfiana of the
Wage: ma Abolition] Act; 1979,
on eonizraat basis is
ordwa, Ammxmt --- T' & 'U',
atifiontraxzt bash through respondent Nos.
fifliifl? Q? KflfiNA"§'M(A I-WGH COUKI' KARNATAKA HHGH COURT OF KRRNATAKA HIGH COURT OF KARNATAKA H£GH COURT OF KARNATAKA HSGH COUK :3 pefitiomra cram have no gicvame aver the ouwourcing m:z'cantheac'I:ic>nbet.ermedarbiu-aryarvitiafiwgon aaoountofmalafidea.
4. The Writ of mndnnnm 'be direct; ,
- KPTCL and BESCOM to regularise the petitioxzm is unavailable in the L womuzwmmt of that Conatituuloii. Court in the came of xanxamnaaun mam».
5. The L that 1-ecrtixmno xmgm no hair: this Court in thx:
on-am dt =ne.173-19512004 and 'F' is aha mmvailabhe, mt: be Tnauee! to than rawcfl 1 " afwrh ' 1ctm' ' 3:1, in the light VV ofthe éi"u1:he:rma~ ' promunaement. of 1124: Cemtitution ' Court in Umadevfa case supra.