Karnataka High Court
Sri Ismail P Jalageri vs The State Of Karnataka on 18 July, 2008
Bench: S.R.Bannurmath, A.N.Venugopala Gowda
1 K} {E35 THE REG?! COURT OF' KAR1\§A'§'AKA, CIRCUET BE§CiH AT §HARV'JAD _ EATED THIS THE 18% DAY 0}? JULY, u Pfiasgm' Q E A A THE HONBLE MR. ..J"%:u3"s':*:<:E::§;1§ .4g;a;;=s::§:i;,®&sI;«%*'1f1f:"[L THE HQNBLE MR JUSTECE Gowm Writ Petition Betwecgim:
Shri Esmail'-P. S/0 late ?a:¢s3_.b E1. Jaiag§:ri Ageciabout 24_yr€;a::*'s, R / 0 '}§ehg*:¢biiitati<2:1V_Q<§:rzu*e, % kA 1%z1;.1;ma:3,% Bagaikei: District. . . .Peti'£i<;n€:{' {I339 'Q.-3:B:j:*'h;.jé:1t:'i, Adv. } A n .V 4' 'T State of Kammtaka Jfiepresenteé by its Secretary,_ II: the Departmttnt of Agiculturcz, M.S. Buildings, Saathivalayasli Bangalore 560 001.
2. The Cammissioner ané Skeeter af Ag'icu3tz.1;:*e, Sezahadri Road, Bangaiort: 560 GO 1.
4 {§i3${i'f:'iS€fi {'2;~0Verm11&n<f; Servant. zviii §:a:>§; 'ac %:_i%§§3%€ 3.3:} €31é";§.§;i"§1 app<>§.1";m1&n%: or: c:0:n}}a33ia3:},a€.%: graimds azzzésr E3362 Kaznataka Civfi Service (A§p€}i}}€I11€'3Z}'{. 0:": C<>:::pa$~é%;@;1a§<2 Gmtzzzds) Ruias, 19% if he daes :10: aEEa;i.=fi.' '§'sr§:§Ty xvifi1ir:. 3 7,3531' from thfi éaic ef cieath af Ei1;e""€3:e'fi<%::*1.11:§é=::*:?1A Ssmaat aizd €313': €516 fact that 3. 'é§1€e;:3"n:.*;:;?:iéa the guardian wig 110%: help éfl d =--tha§._ a§:§)';i:ie;§éfi§'= attaineti majaziifiy sméy 3&6: (3f€af:§'-ffifézivi iii? data of daath 0?.' '£3 fathai' 3¢I':'{i'_'1:;*._1e 1iia§%:t§§§.;%;q}.aare§f§' étfiveresé by $113 E}§*a€S%.:32.'1ffiafiéfiia '"d§:'t:isi-:§i§:s"*feziéered in 3. s§:.:1§Ea:* fi1&t'£ers; E1é.;$ {1§nS:a:§$:$€'~;i%'t£T':é_ap§§ica'£§on. Qiifisfilfiléiiég the {:v:*:i%€:* passé;:i..bj;' mid ':75 g,:'*a;:1$ {E36 3:<:§_§as:f prayeé ' «.fjGr 23f;s:*e$a§<é"'a--§3t?pfica%:i@13, this vsrii psaifcion has $6633 :2 i2a€f5e :'E3%§§3rd the leamed 00112236} for the: petitioner periisfié the recerd af %;1*it peiitian.
.fi1"'st contentiazz 0f the iearnfid Counsel is than £335:
ilefirned Member of the fiibunai aughi. to have fafiswad the ."<}:'der §ass€d by a DéviSi<3r}. Bezaciz 01' {ha Rfibizzzai £2":
Appncazion N(>.88¢¥8,/BEE} éaiéii }8.1';2.2{}Q.§ in of Sri Martjuaatfza vs Stwe of Karnataka .
911 fine gsund that. the same was b§}Ti.€.§i_1{}g Qfi W;:'~' .d:; "
mast find maria in aha coniexxtiozi,' Eéfiifie g:a3;séi:z5g §§}1§'L1§}f;'--d Grder, learneé Mefignbef 0%" 333$ fofioweci ma Qivi-'sign Banch e:}.€ufi"i'£~iO':»1§; " Vffiéiébunai renéereé ii} the eases V 5?? _ $§:a;%§1;';;}she3cara,p«pa :3 State of Appficaiimzz ;'€G.238'?/1§9f§*"»;}"§f'i§i:i$.i€'i§ gééii V. Prakash as stae af' in Appiicazitm 2:99. m<32$%;%2£;m; é1;27.é.2Qe? am in the Case 9; Sri Venkaasésa a»sV%.s£at¢%«.:"-bf xarrmtaka and ethers in ";*»jQp1i{j}25iiQ:§ §'§€).49A}:3f«.f2.{}O3 decided an 12.6.2GG'?, wherein 'Vii v$a}$V _ a miner cieperidant of a deceased G0?er:ém$1ffi:"'S€:zvant wiil no: he e1%,§*b}€ :3 claim agpoinastxétiit on c0:11passio11ate g'c::t,mds under tha Civii Service (fippGii"i'{I11€I'1t ma COI§1p8;SSi€3}f1E:}f€.€
---._ {'}z'0;unds} Ruies, $996, if he {ices I101; attain naajorizy fiazithizi 3 year from the data ef $6381 of the Govarrzment Savant and the fact that the request had been macis by \/ iii the guardian ef the miner wiii not heiggg him. The deeisiezfz in the ease ef Maxzjmiafixa {supra} refied upom by the ieerneé Geeneel is are rendered. en 18.1;2.2G{)EV,~--.5,eB;ereae the afereeaid Bivisien Bench decisions, fe}ie\§{e'€{i£é4ej'§7:e;eei:1g the impugned order by the Tribunal, are tiéesei been iieeifieé by the Divisiozififiueijeéj E21" 033 AV Eater date i.e., on 1131 0:? 12*-5"«}£i1:e, 2t.".'}:'_L_YA?';~ '~The"~éeS1;,e, eshem there is a ce:1£}iet"bei::aIeeI1 '€§§?0'V.efii_ee§3iei:s of ihe Geuri, is 2:; the §ate1~~..g.f meemvg <:ieeieie11e"'th;:~at sheuld be feiiewed, is no mere x*ee~;in':e¢§9a._.-.._ ffiji'11_is; CC§flf1€C'EiOI} it is usefifi tie Bench decision, of t:h;Zs Gem': in {he easeef G. Kalaghatigi as West Patent another, reperted $11 AIR 1980 Iiar.
' ,9'2,. _e?herev3?:ifi; -whiie eensidering the question referred by a three learned Jedgee 're the effect that ~. ";_Wl*2.en there is conflict between two deeisiene ef iihe "St3.p:reme Ceurt, is it the later ef the two éecieiefie er the decision of the larger of the Benches which rendered these cieeieiens the: shank} be feliewed E3}; High Court and ether Courts in the country?"
it has been heid by the F111} Bench of Five Iearneei Judges as foliewsr '& "if {W9 éiifiifiififlfi cf $215: S"a;31"~t:m€. Cs::~§.;?a--:"§;A' «f::_:':'.j':2;;_"
qufifitifjfl mi' Em? rsazznoit baa recemzriittd aiiii x::;i1(-3" 1 * them is £33?' 3 Earger Bfifiifh Whfie $135: _<:€ii}t;2*'; ii-sfbfg .9.' "
amaiia? Bench, 'tzhs dscisian .-o.{' -the fia§gs:*:;-I,'¥%é:1;3§1,;:_ v.:%1e'?thsr it is eariier <31" Eaiscrér ii: pG§:1'i.fi.§i§'._ti::":e§ s?z';z;%::§Egi_ j be faaiiewsd by High Caurtsg a€;¥i:c§ :)tE*: ::7:'.. »Co1;: :*':.s;."'T--. }£0wex.'€:*, if bath such §'>5j:_12c}1e'::: {sf A ;E§m§3r{§;:1:E:
Sour: censist 0:' atimal 1i1:.,u::;;bi>I' cf JLtad§€sf,«V§€9,'~.%;h€V'}2.i;t§:i* of the %:We:> decisians Shsulé b€'VVfG*'i}::xx:@d'%;t; E'-§igh;C0"m"t8 and Qihfiff' cr3u1*t$.." . "
{€i}Ziph8.SiS is supfiéiéci' " .
The Eav: daciagféd F':;AiiE'L"}3e;fi:§f: Vaf $235 Smart, squaraéjs angiszerfi"§:i*i€""--€:<3ii$§:fi;{i<:z:': rggifsed b}; the igarnefi Couzzseié Le_a1*%::':?:i _:;i:<3i11h§;i'*._Qf _'i:é_':e 'E':{*i§13;na% whiie §_:;assé3:"s;g {ha %:§:;31:gfi€.d$ard{i:<f Eiafa ffifiéfifiézi €135: Eatez" {;§€1{Z§,$§€,':E"iS of ma §ivi3i§:;}}36::1ch of TE'§§"i}3{3_8}. aarhiciz W€3f'€ hézzémg an him ~,iE'§ Ef:§."_3"fi;i €:}f E§.'2{f3«.._§&W Gf p3"{:c€c§€};3i$ and hfimre, he has 3:23:
ca§§._1i1'éQi§;§,e%:"E; wéfztifiaz' 9:' iiiegaiéégy. VV " V' " r'E:'j_3<3.e S€€{}3Ci(3 COE}i€fl§.iGi'} of 'aha learizefi Ciéunsei §.$ petitieraefs fathm? havmg $36 an i;"'i.1.198*?.'s afid "--«:{£V%i'e7 daie sf birth 9:' the pefitésnfir being 1.6.1983, figs paiiiéaner maid :10: hava zzsmpéied Wéth the Cfifiditififé £3191, he Sheuid ham aitained {ha age sf majerifcy and sflaiis appiicatiezz within 011$ year 51233.} the flaiie af eatéz of E3213 /..
8 faiimr 333d hfifliifi the éficifiiflfl $31 the Cage =3? Sri §.«'£afi}u§1atha {supra} amaiias anfi Qugihi: to have: been faiiawed. Thfiffi is :10 merit E3"; the cozziemion. "if: {he case of KJIJ. Praicasfz as The Stfie of Depwtment of Personae! 8a Administf;fiEi§§e {Service Rules), Rep. By its 286''? K31' $108, the facés mviem, that. §:::ne MV.,'v-"S}:§f3zik3;ré2'f§§ja*VL' '%?E?0i"kii1g 3,3 a secretary in §"}:'iL3.._ {kfam Pafichajsfiéiii. dieé an ?.1:2GG.1 Whiie in S€1'$Tiiffi 1£.2xav1}_1§5:-« his wifa, 2: S01} 33351 fave daughters. T11§_¥.¥§§ci§: :01" 'éisfi-eased €3};"£1}310}='€€ mafia 'app;§ c;:{{:i:§:1»T.%§:2__ 8.$.i2GQ1 requegting is appaétlt 112:' 30:": {};i:_@;'01t3?1§g3a§::;$"ia'}$;'£}t€ grouxxds aftar he aiiaificci é_ :na}3§::it§%_§A' _ It vé333.¢..aIs0 stated by her that she Wag nerd:
kré:é'p~é.ng._V'it1 ivgoiéd haaith and she was not if: a position ta arxé that her daughters Wbase marriage Was £0. he perfcrxned in the wear future, are also not in a V' 'fpéfiéiiion to accept any job. The son, whose date of birth is ;2.4. 3986 and wha attained majority an 2.4.2604, ma&=r3 an appfication. on 6.4.i2GG4 far appoimxnent on campassianaie gourids, which was rejecteé T: the gezxnd ii a §':;;ni1a:' c0n':e1":tian aévanseé that, th:-:: F3133 am {i§i'€ZC§C§I'}? and ma ?,%é":Ch§"?.iC8.1 Viaw fiheuiii be taken'; as. * abject is {G prmficie Sugmfianca {<3-V ""ia::§>;e t§_§'_ zaambars 9%" the (12:-zcsased (3*c22re'r:m1&1"%;!: 2%-::_:%;am';;' _,§s-='--z2§ _n¥':>T*£,«._ " -- a€{':€§'{€é by the I~£an"sEa Suprezné .
6. The Easfa centeniiim iéfzitingai far ihfi pe'£i'?£ia:=31er is thfa;§.;: visas;-*%".:.iE.§V' was 63%' appsifimiaaat. a_§s;>rv::ac1": $3' 'aha auihozfz-{£5631;>a"'§§:§§i3§a;i*:@V,....iéafionabia azéd iéisi, was moi; ¢0' 1:'::-.;sii<ii,'_e:*'€:2;% afié }1§§}C€';' 'mare is arb':?1;raz'§:1es$¢ '%"§'e"<iQ 'mat i"i%::f;7d zznarii: in the C€}§'}t{5§1'{.iOI'i.
*v:~1p§,':€§:§i*1t,:j;fi§.As13:;s ta' pi;;--'~::£1'f:C Ssrvéxas have :0 be mafia $3?
"--{:3f §;;t:'t;1::}e8 14 am 3:3 0 at' am ""'~"F:0;1si§t.i:_.;éi8z; éféixéia. The appfiiiiifiififili an CG§}}p3.SS§@E18.i{"":
" ig-fg:fj unds _é%;1 fiX£",'€p{.i0I} an the basig 3%' gucégiazz crisis 0cé:;1'rti::';g in E1113 famiifg of the civii servazzt 122239 servefi éza 'I;Z'A:a;%t_e_? 3:16: (fled z:*.z%2§3€: ii} serviaa. Thé appainimxsmé. oats >::z3I;{;pa$$ie:1ate gounsis ham is: be maéfi stricéigf Ea': Eézrms 9f the Eltuifias, Reguiatians, Scheme 9:' A€3;§1'§§EE§S§;E'§i§;§¥€ Grdsrs, which can stané {ha issi, 3:' _F>.i"{.§€3§€S 14 a.:":c\1{.» sf /7 .4~/' Vfbfiij .
E103; committeti any arm? or illegality in dismi4:3$ii2g'~V.:he appiicaticn fileé by the petifianer. The passed by the Tribune} is ju$fifie§,,..,.
In view af thg abaxza, <.*€1:':.: peti'£.§§::}:;:;. is '%i?evg:=%::1_ {:f_:§13:3.é2'if," 2 and hang': is hfireby rejected. .
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