Karnataka High Court
The B V V Sangha S vs The State Of Karnataka on 20 February, 2025
Author: M.Nagaprasanna
Bench: M.Nagaprasanna
1
Reserved on : 12.02.2025
Pronounced on : 20.02.2025
IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH
DATED THIS THE 20TH DAY OF FEBRUARY, 2025
R
BEFORE
THE HON'BLE MR. JUSTICE M. NAGAPRASANNA
WRIT PETITION No.100401 OF 2025 (S-TR)
BETWEEN:
THE B.V.V.SANGHA'S
BASAVESHWAR ENGINEERING COLLEGE
S.NIJALINGAPPA, VIDYANAGAR
BAGALKOT - 587 102
REP. BY ITS PRINCIPAL.
... PETITIONER
(BY SRI SHIVAPRASAD M. SHANTANAGOUDAR, ADVOCATE FOR
SRI M.S.HALLIKERI, ADVOCATE)
AND:
1. THE STATE OF KARNATAKA
Digitally signed by
VISHAL NINGAPPA DEPARTMENT HIGHER EDUCATION
PATTIHAL
Location: High
Court of Karnataka,
(TECHNICAL EDUCATION), M.S.BUILDING
Dharwad Bench,
Dharwad BENGALURU.
2. THE PRINCIPAL SECRETARY
DEPARTMENT HIGHER EDUCATION
(TECHNICAL EDUCATION), M.S.BUILDING
BENGALURU.
3. DIRECTOR
2
DEPARTMENT OF TECHNICAL EDUCATION
PALACE ROAD, BENGALURU - 560 001.
4. JOINT DIRECTOR (ADMINISTRATION)
DEPARTMENT OF TECHNICAL EDUCATION
PALACE ROAD, BENGALURU - 560 001.
5. THE COMMISSIONER
DEPARTMENT OF TECHNICAL EDUCATION
PALACE ROAD, BENGALURU - 560 001.
... RESPONDENTS
(BY SMT. KIRTILATA R.PATIL, HCGP)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO ISSUE, WRIT,
ORDER, OR DIRECTION IN THE NATURE OF CERTIORARI BY
QUASHING THE ORDER DATED. 29.06.2024 BEARING NO. DTE 09
EST (14) 2024 PASSED BY THE RESPONDENT NO.4 VIDE
ANNEXURE-A, IN SO FAR AS PETITIONER COLLEGE, IN THE
INTEREST OF JUSTICE AND EQUITY.
THIS WRIT PETITION HAVING BEEN HEARD AND RESERVED
FOR ORDERS ON 12.02.2025, COMING ON FOR PRONOUNCEMENT
THIS DAY, THE COURT MADE THE FOLLOWING:-
CORAM: THE HON'BLE MR JUSTICE M.NAGAPRASANNA
CAV ORDER
The petitioner is before this Court calling in question an order
dated 29.06.2024, passed by the fourth respondent - Joint Director
(Administration), Department of Technical Education, by which, few
3
teaching and nonteaching staff are deployed into the petitioner's
Institution.
2. Facts, in brief, germane are as follows:
Petitioner is an engineering college established by
B.V.V.Sangha, Bagalkot. It is an aided institution receiving salary
grants from the hands of the State. The college is said to have
been accredited as 'A Grade' from NAAC. Since the petitioner is an
engineering college, is affiliated to Sir M. Visvesvaraya Institute Of
Technology and is governed by University Grants Commission for
maintenance of standards of education. It is the averment in the
petition that the petitioner's Institution has applied for getting a
University status in terms of the relevant statute.
3. The issue in the lis is not with regard to the status of the
petitioner. On 29.06.2024, the 4th respondent transfers / deploys 6
employees of B.V.B. Engineering College, Hubballi to the
petitioner's Institution - Basaveshwara Engineering College. The
college in turn communicates to the 4th respondent on 01.07.2024,
expressing its inability to allow joining or let in those 6 transferred /
deployed staff into the college. The third respondent - the Director,
4
Department of Technical Education then issues a notice on
11.07.2024, directing the petitioner's Institution to permit joining of
6 employees. This was also replied to by the petitioner on
30.08.2024, which only resulted in a second notice being issued by
the third respondent on 28.10.2024. This was again replied to by
the petitioner. It transpires that the State has stopped release of
salary to all the employees working in the petitioner's Institution
solely on the score that the petitioner's Institution has not obeyed
the orders of the government. It is at that juncture the petitioner is
before this Court in the subject petition, calling in question the
aforesaid order and the act of the State of withholding salary grant
to the employees of the Institution and the deployment.
4. Heard Sri Shivaprasad M. Shantanagoudar, learned counsel
appearing for Sri M.S.Hallikeri, learned counsel appearing for the
petitioner and Smt. Kirtilata R. Patil, learned High Court
Government Pleader for the respondents - State.
5. Learned counsel Sri Shivaprasad M. Shantanagoudar,
representing the petitioner - Institution would, vehemently contend
that the deployment into the petitioner's Institution should happen
5
only on consultation. No institution can be forced to take the
employees who have become excess in other aided institutions. It
affects the morale and career prospects of the employees of the
recipient Institution and the like. He would place reliance upon the
Karnataka Educational Institutions (Recruitment and Terms and
Conditions Of Service of Employees in Aided Colleges of Education
and Teachers' Training Institutes) Rules, 2001 (for short 'the Rules,
2001') and the provisions of the Karnataka Education Act, 1983 (for
short 'the Act') to buttress his submission and submits that such
deployment can happen only on consultation.
6. Per contra, learned High Court Government Pleader would
vehemently refute the submissions to contend that under Section
133 of the Act, the government has power to issue directions to
carry out the purposes of the Act. This being the mandate of the
statute, the petitioner - Institution cannot contend that they cannot
follow the orders of the government. She would further place
reliance upon Clause 9(A) of the Grant-in-Aid Code of the
Karnataka Technical Education Department (for short 'the Code') to
contend that the management is bound to follow the directions /
6
orders as may be issued by the government and, in the event they
would not follow, the very Code empowers to stop or withhold the
grants and therefore, the salary grants are withheld. She would
submit that no fault can be found at the hands of the State, in
issuing the impugned order and seeks dismissal of the petition.
7. Learned counsel for the petitioner would join the issue
contending that orders of the government cannot be contrary to
law. What the government can direct is implementation of policy of
reservation. These are engineering colleges, standards of education
should be kept in mind and the government cannot arm twist the
Institution and non-pay the salaries of existing teachers.
8. I have given my anxious consideration to the submissions
made by the learned counsel for the respective parties and have
perused the material on record.
9. The afore-narrated facts are not in dispute. The petitioner
- Institution is an engineering college as described hereinabove.
The issue in the lis springs from an order dated 29.06.2024, issued
by the 4th respondent, deploying / transferring 3 teaching staff, and
7
3 nonteaching staff. The order dated 29.06.2024, insofar as it
concerns the petitioner's Institution, reads as follows:
CzÉñÀ ¸ÀASÉå: rnE 09 EJ¸ïn (14) 2024, ¢£ÁAPÀ: 29.06.2024
ಪ ಾವ ೆಯ ವ ರುವಂ ೆ, . . ಭೂಮ ೆ , ಇಂ ಯ ಂ ಾ ೇಜು,
ಹುಬ$%&, ಸಂ ೆ(ಯ ನ ಅನು+ಾ ತ ಯು ( .ಇ). ೋಸು-ಗಳ 0ೇತ ಾನು+ಾನದ ಯ
ಅನು2ೕದ ೆ3ೊಂಡು ಾಯ- ವ-5ಸು6ರುವ ಅನು+ಾ ತ 7ೋಧಕ/7ೋಧ ೇತರ
ಬ$ಂ:ಗಳ ಾಯ-;ಾರ<=ಂತ >ೆಚು@ವ AಾBರುವ 2ದಲ ೆಯ ಮತು ಎರಡ ೆಯ ಹಂತದ
ವ3ಾ-Eಸ7ೇ ಾBರುವ 03 7ೋಧಕ ಮತು 09 7ೋಧ ೇತರ ಬ$ಂ:ಗ%3ೆ ಅನುಕೂಲ ಕ Fಸುವ
ದೃHIEಂದ ಇತರ ಅನು+ಾ ತ ಇಂ ಯ ಂ ಾ ೇಜುಗಳ Jಾ Eರುವ ಹು+ೆKಗಳ
ವರಗಳನುL ಉ ೇಖ (6) ರ . . . ಸಂ ೆ(ಯ Oಾ ಂಶುOಾಲ 3ೆ ಕಳQ5 ವ3ಾ-ವRೆ
>ೊಂದಲು ಬಯಸುವ ಸಂ ೆ(ಗಳನುL ಆT= Uಾ ೊಳ&ಲು ಅವ ಾಶ ಕ Fಸ ಾBತು. ಅದರಂ ೆ
ಉ ೇಖ (7) ರ Oಾ ಂಶುOಾಲರ ಪತ ದ ಬ$ಂ:ಗಳQ ಆT= .............
"¹§âA¢UÀ¼ÀÄ ¢£ÁAPÀ: 30.06.2024 gÉƼÀUÉ PÀqÁØAiÀĪÁV ªÀUÁðªÀuÉUÉÆAqÀ ¸ÀA¸ÉÜUÀ¼À°è
PÁAiÀÄðªÀgÀ¢ ªÀiÁrPÉƼÀîvÀPÀÌzÀÄÝ.
PÀæ ¹§âA¢AiÀÄ ºÉ¸ÀgÀÄ ¥ÀzÀ£ÁªÀÄ d£Àä ¤ªÀÈwÛ ªÀUÁð¬Ä¸À¯ÁzÀ ¸ÀA¸ÉÜAiÀÄ
¸ÀA ¢£ÁAPÀ ºÉÆAzÀĪÀ ºÉ¸ÀgÄÀ
¢£ÁAPÀ
¹«¯ï EAf¤AiÀÄjAUï «¨sÁUÀ
1 ²æà J¸ï.r.PÉÆÃPÀuÉ qÁæ¥ïs Ö ªÀÄ£ï 22.07.1964 31.07.2024 ©.JA.J¸ï.EAf¤AiÀÄjAUï
PÁ¯ÉÃdÄ ¨ÉAUÀ¼ÀÆgÀÄ
ªÉÄPÁå¤PÀ¯ï EAf¤AiÀÄjAUï «¨sÁUÀ
2 ²æà ©.Dgï.C®èªÀÄä£ÀªÀgï ¸ÀºÁAiÀÄPÀ 20.06.1973 30.06.2033 §¸ÀªÃÉ ±ÀégÀ EAf¤AiÀÄjAUï
¨ÉÆÃzsÀPÀgÄÀ PÁ¯ÉÃdÄ, ¨ÁUÀ®PÉÆÃmÉ
3 ²æà «.ºÉZï.²gÀUÀÄ¦à ªÉÄPÁå¤Pï 01.06.1996 31.05.2026 §¸ÀªÃÉ ±ÀégÀ EAf¤AiÀÄjAUï
PÁ¯ÉÃdÄ, ¨ÁUÀ®PÉÆÃmÉ
(SÁ° EgÀĪÀ £ÉÃgÀ
£ÉêÀÄPÁw ºÀÄzÉÝUÉzÄÀ gÁV)
4 ²æà J¸ï.J¸ï.ªÁ°äÃQ ºÉ®àgï 03.07.1970 31.07.2030 §¸ÀªÃÉ ±ÀégÀ EAf¤AiÀÄjAUï
PÁ¯ÉÃdÄ, ¨ÁUÀ®PÉÆÃmÉ"
..... ..... ....
"DqÀ½vÀ ¹§âA¢
8 ²æêÀÄwJ¸ï.J£ï.»gÉêÀÄoï ¢é.zÀ.¸À. 22.07.1973 31.07.2033 §¸ÀªÃÉ ±ÀégÀ EAf¤AiÀÄjAUï
8
9 ²æà ¦.©.¸ÀªÀ¢ ¢é.zÀ.¸À. 22.07.1968 31.07.2028 PÁ¯ÉÃdÄ, ¨ÁUÀ®PÉÆÃmÉ
10 ²æà J¸ï Dgï.ZÀPÀ®©â ¢é.zÀ.¸À. 01.06.1969 31.05.2029 (SÁ° EgÀĪÀ £ÉÃgÀ
£ÉêÀÄPÁw ºÀÄzÉÝUÉzÄÀ gÁV)"
(Emphasis added)
The conditions stipulated for such deployment reads as follows:
"ಷರತುಗಳQ
1) [ೕಲ=ಂಡ ಬ$ಂ:ಗಳ 06 7ೋಧ ೇತರ ಬ$ಂ:ಗಳ ಮುಂಬ 3ೆ ಈ ಕ]ೇ ಆ+ೇಶ
¸ÀASÉå: rnE 38 EJ¸ï n (14) 2023 ¢£ÁAPÀ: 29-06-2024 gÀ£ÀéAiÀÄ
C£ÀĪÉÆÃzÀ£É ೕಡ ಾBದುK ಸದ ಬ$ಂ:ಗಳನುL ಮುಂಬ ಹು+ೆKಗಳ ವ3ಾ-ವRೆ
Uಾ ರುವ^+ಾB ಪ ಗ_ಸತಕ=ದುK
2) [ೕಲ=ಂಡ ಬ$ಂ:ಗಳQ ತಮ` >ೆಸ ನ ಮುಂ+ೆ ಸೂa ರುವ ಸಂ ೆ(ಯ ಾಯ-ವರ:
Uಾ ೊಳ&ತಕ=ದುK ವ3ಾ-ವRೆ3ೊಂ ರುವ ಬ$ಂ:ಗಳನುL ಾಯ-ವರ: Uಾ ೊಂಡ
ಬ3ೆb ಆಯು ಾಲಯ ೆ= ವರ: ಸ ಸತಕ=ದುK.
3) Oಾ ಂಶುOಾಲರು, . . . ಾ ೇc ಆd ಇಂ ಯ ಂ ಅಂe fೆ ಾLಲ , ಹುಬ$%& ಇವರು
ವ3ಾ-Eತ ೌಕರರ ಎ ಾ ೇ0ಾ +ಾಖ ೆಗಳQ >ಾಗೂ ೇ0ಾ ಪ^ಸಕಗಳನುL
ವ3ಾ-E ರುವ ಸಂ ೆ(ಗ%3ೆ ಕಳQ5ಸತಕ=ದುK.
4) ಸದ ಅh ಾ ಗಳQ/ ಬ$ಂ:ಗಳ ೇ0ಾ eÉåõÀÚ ೆಯನುL ಸಂಬಂಧಪಟI, ಸಂ ೆ(ಗಳ 'ಈ3ಾಗ ೇ
ಾಯ- ವ-5ಸು6ರುವ ಬ$ಂ:ಗಳ PÉಳ3ೆ eÉåõÀÚ ೆಯನುL ಗhಪ ಸತಕ=ದುK
5) ವ3ಾ-EಸಲFಟI ಬ$ಂ:ಗಳQ ವ3ಾ-ವRೆ3ೊಂಡ ಸಂ ೆ(ಯ ಆಡ%ತ ಮಂಡ%ಯ 0ಾjk3ೆ
ಒಳವಡು ಾ ೆ.
6) ಅh ಾ ಗಳQ/ ಬ$ಂ:ಗಳQ ಇನುL ಮುಂ+ೆ 0ೇತನ, ಇತ ೇ ಭ ೆj >ಾಗೂ ಲಭj0ಾಗಬಹು+ಾದ
ೇ0ಾ ೌಲಭjಗಳನುL ವ3ಾ-ವRೆ >ೊಂ:ದ ಸಂ ೆ(ಗ%ಂದ ೇ ಪmೆಯತಕ=ದುK.
7) ವ3ಾ-ವRೆ3ೊಂಡ ಅh ಾ ಗಳQ/ ಬ$ಂ:ಗಳQ . . . ಾ ೇc ಆd ಇಂ ಯ ಂ
ಅಂe fೆ ಾLಲ , ಹುಬ$%&, ಸಂ ೆ(ಯ ಸ ದ ಅನು+ಾ ತ ೇ0ೆಯನುL Uಾತ ವೃ6
0ೇತನ ೌಲಭjಗ%3ೆ ಪ ಗ_ಸತಕ=ದುK."
9
The petitioner's Institution replies to the said order. The reply
dated 01.07.2024, reads as follows:
"Uಾನj ಆಯುಕರು
ಾ ೇಜು ಮತು ಾಂ6 ಕ noಣ ಇ ಾJೆ
ಾಂ6 ಕ noಣ ಭವನ, ಅರಮ ೆ ರ ೆ
¨ÉAUÀ¼ÀÆgÀÄ - 01 EªÀjUÉ
ªÀiÁ£ÀågÉÃ
ಷಯ: .«í. ಭೂಮರ ಇಂಜ ೕಯ ಂಗ ಾ ೇ ನ ಬ$ಂ:ಗಳನುL ಬಸ0ೇಶqರ
ಇಂಜ ೕಯ ಂಗ ಾ ೇ 3ೆ ವ3ಾ-E ದ ಕು ತು.
G¯ÉèÃR: vÀªÀÄä Email ¢£ÁAPÀ 01-07-2024
[ೕ ಾ=_ ದ ಷಯ >ಾಗೂ ಉ ೇಖ ೆ= ಸಂಬಂh ದಂ ೆ . . ಭೂಮರ ಇಂಜ ೕಯ ಂಗ
ಾ ೇ ನ 06 no ೇತರ ಬ$ಂ:ಗಳನುL ಬಸ0ೇಶqರ ಇಂಜ ೕಯ ಂಗ ಾ ೇ 3ೆ ವ3ಾ-E
ಉ ೇrತ Email ಮುJಾಂತರ ¢£ÁAPÀ 01-07-2024 gÀAzÀÄ w½¹gÀÄwÛj.
ಮುಂದುವ ೆದು ನಮ` ಮ>ಾ +ಾjಲಯವನುL ಶq +ಾjಲಯವ ಾLB (University)
ಪ ವ6-ಸಲು ;ಾರತ ¸ÀgÀPÁgÀzÀ University Grant Commission (UGC) UÉ
¥Àæ¸ÁÛªÀ£ÉAiÀÄ£ÀÄß ¸À°è¸ÀĪÀ PÉ®¸À ¨sÀgÀ¢AzÀ ¸ÁVzÉ ಮುಂ:ನ sೈo_ಕ ವಷ-:ಂದ ನಮ`
ಮ>ಾ +ಾjಲಯವ^ ಕೂಡ ಶq +ಾjಲಯ0ಾB (University) ಪ ವತ- ೆ3ೊಳQ&ವ ಸಂಭವ
ಇರುತ+ೆ. ಾವ^ ವ3ಾ-ವRೆ Uಾ ಕಳQ5 ದ 06 ಜನ no ೇತರ ಬ$ಂ:ಗಳQ ಅನು+ಾ ಕ
;ಾಗಗಳ ಾಯ- ವ-5 ದವ ರು ಾ ೆ. 5ೕ3ಾB ನಮ` ಮ>ಾ +ಾjಲಯವ^
ಶq +ಾjಲಯ0ಾB (University) ಪ ವತ- ೆ3ೊಂಡ ೆ ಸದ ೌಕರgÀ (6ಯು ಆತಂತ 0ಾB
ಪರ+ಾಡ7ೇ ಾಗುತ+ೆ.
ಸದ ಬ$ಂ:ಗಳ 5ತದೃHIಯನುL ಗಮನದ ಟುI ೊಂಡು ಈ ಎಲ ಅಂಶಗಳ ಕು ತು Uಾನj
ಾAಾ-ಧjoರು >ಾಗೂ ಆಡ%ತ ಮಂಡ% ಇವ ೊಂ:3ೆ ಚa- ದುK, ಅವರ ಆ+ೇಶದ [ೕ ೆ3ೆ
ಸದ ಬ$ಂ:ಗಳನುL ನಮ` ಮ>ಾ +ಾjಲಯದ >ಾಜ ಾ6 Uಾ ೊಂ ರುವ^:ಲ. [ೕ ೆ
6% ರುವ ಾರಣಗಳನುL ಪ ಗ_ ಸದ ಬ$ಂ:ಗಳನುL 7ೇ ೆ ಅನು+ಾ ತ ಮ>ಾ +ಾjಲಯ ೆ=
ವ3ಾ-Eಸ7ೇ ೆಂದು ತಮ` ನಂ6ಸ ಾB+ೆ.
zsÀ£ÀåªÁzÀUÀ¼ÉÆA¢UÉ,
¸À»/-
¦æ¤ì¥Á®."
10
The reply results in a notice being issued on 11.07.2024. The
notice reads as follows:
"¸ÀASÉå: rnE 09 EJ¸ïn(14)2024 DAiÀÄÄPÀÛgÀ PÀbÉÃj
vÁAwæPÀ ²PÀët E¯ÁSÉ
CgÀªÀÄ£É gÀ¸ÉÛ, ¨ÉAUÀ¼ÀÆgÀÄ-560001,
¢£ÁAPÀ:11.07.2024
£ÉÆÃn¸ï
ಷಯ: ೆ.ಎu.ಇ. ಾಂ6 ಕ ಶq +ಾjಲಯದ 0ಾjk3ೆ ಒಳಪvIರುವ . . .
ಇಂ ಯ ಂ ಾ ೇಜು, ಹುಬ$%& ಸಂ ೆ(ಯ ನ ಅನು+ಾ ತ 7ೋಧಕ
ಮತು 7ೋಧ ೇತರ ಬ$ಂ:ಗಳನುL ಇತರ ಅನು+ಾ ತ
ಇಂ ಯ ಂ ಾ ೇಜುಗಳ Jಾ ಹು+ೆKಗ%3ೆ ವ3ಾ-Eಸುವ ಬ3ೆb,
ಉ ೇಖ: 1. ¸ÀPÁðgÀzÀ DzÉñÀ ¸ÀASÉå: Er/447/AiÀÄÄDgï¹/2023,
¢:21.02.2024
2. ಈ ಕ]ೇ ಸಮಸಂJೆjಯ ಪತ :: 12.06.2024
3. Oಾ ಂಶುOಾಲರು, . . . ಇಂ ಯ ಂ ಾ ೇಜು ಇವರ ಪತ
¸ÀASÉå: ©.«.©/EJ¸ïn/215/2024-25/206, ¢: 18.06.2024
4. ಈ ಕ]ೇ ಸಮಸಂJೆjಯ ಆ+ೇಶ :: 29.06.2024
5. Oಾ ಂಶುOಾಲರು, ಬಸ0ೇಶqರ ಇಂ ಯ ಂ ಾ ೇಜು
¨ÁUÀ®PÉÆÃmÉ EªÀgÀ ¥ÀvÀæ ¸ÀASÉå:
©E¹/©fPÉ/418/1EJ¸ïn/2024-25, ¢:01.07.24
6. ಬಸ0ೇಶqರ ಇಂ ಯ ಂ ಾ ೇಜು, 7ಾಗಲ ೋfೆ ಇ 3ೆ
ವ3ಾ-EಸಲFಟI 06 7ೋಧ ೇತರ ಬ$ಂ:ಗಳ ಮನ
¢:03.07.2024.
****
ಷಯ ೆ= ಸಂಬಂh ದಂ ೆ ಉ ೇಖ (1) ರ ಸ ಾ-ರದ ಆ+ೇಶದ . . .
ಇಂ ಯ ಂ ಾ ೇಜು, ಹುಬ$%& ಈ ಸಂ ೆ(ಯ ನmೆಸ ಾಗು6ದK ಅನು+ಾ ತ ೋw-ಗಳನುL
ಮುಚ@ಲು ಮತು ಸದ ೋw-ಗಳ ಈ3ಾಗ ೇ 0ಾj ಾಂಗ Uಾಡು6ರುವ +ಾjx-ಗಳನುL
2025-26 ೇ sೈo_ಕ ಾ ನ ಅಂತj ೆ= ೋw- ಪyಣ-3ೊಳQ&ವವ ೆ3ೆ sೆqೕಶqರಯj ಾಂ6 ಕ
ಶq +ಾjಲಯದ ಯ Tೕ ಮುಂದುವ ೆಸಲು ಆ+ೇn +ೆ. ಅಲ+ೆ 2025-26 ೇ ಾ 3ೆ
ಮುಂaತ0ಾB . . . ¸ÀA¸ÉÜAiÀÄ ಅನು+ಾ ತ ಬ$ಂ:ಗಳ ಾಯ-;ಾರವ^
11
ಕ [Aಾಗುವ^ದ ಂದ >ೆಚು@ವ ಬ$ಂ:ಗಳನುL ಹಂತ ಹಂತ0ಾB ಇತರ ಅನು+ಾ ತ
ಇಂ ಯ ಂ ಾ ೇಜುಗಳ Jಾ ಇರುವ ಹು+ೆKಗ%3ೆದು ಾB ಗ:ತ ಅವhzಳ3ಾB
ಸ({ಾಂತ ಸಲು ಸ ಾ-ರವ^ ಆ+ೇn ರುತ+ೆ.
ಸ ಾ-ರದ ಆ+ೇಶದನqಯ 2ದಲ ಮತು ಎರಡ ೆಯ ಹಂತದ ಸ({ಾಂತರ
Uಾಡ7ೇ ಾBರುವ . . . ಇಂ ಯ ಂ ಾ ೇ ನ ಅನು+ಾ ತ ಬ$ಂ:ಗ%3ೆ 7ೇ ೆ
ಅನು+ಾ ತ ಇಂ ಯ ಂ ಾ ೇಜುಗಳ ಇತ ೆ Jಾ Eರುವ ಹು+ೆKಗಳ (7ಾj| ಾ ಮತು
ಮುಂಬ ಹು+ೆKಗಳನುL >ೊರತುಪ ) ವರಗಳನುL ೕ ವ3ಾ-ವRೆ >ೊಂದಲು ಬಯಸುವ
ಸಂ ೆ(ಗಳನುL ಆT= Uಾ ೊಳ&ಲು ಅವ ಾಶ ಕ F , ಸದ ಬ$ಂ:ಗಳQ ಆT= Uಾ ೊಂಡ
ಅನು+ಾ ತ ಇಂ ಯ ಂ ಾ ೇಜುಗ%3ೆ ಅವರುಗಳನುL ವ3ಾ-E ಉ ೇಖ (4) ರ
ಆ+ೇnಸ ಾB+ೆ.
ಅದರಂ ೆ ಸದ ಬ$ಂ:ಗಳ 06 7ೋಧ ೇತರ ಬ$ಂ:ಗಳನುL ಬಸ0ೇಶqರ
ಇಂ ಯ ಂ ಾ ೇಜು, 7ಾಗಲ ೋfೆ ಸಂ ೆ(3ೆ ವ3ಾ-Eಸ ಾB+ೆ. ಆದ ೆ ಸದ 06
ಬ$ಂ:ಗಳQ ಉ ೇಖ (6) ರ ಈ ಕ]ೇ 3ೆ ಮನ ಸ ತಮ`ನುL ಬಸ0ೇಶqರ ಇಂ ಯ ಂ
ಾ ೇಜು, 7ಾಗಲ ೋfೆ ಇ ಾಯ-ವರ: Uಾ ೊಂ ರುವ^:ಲ0ೆಂದು 6% ರು ಾ ೆ.
ಮುಂದುವ ೆದು, ಉ ೇಖ (5) ಸದ ಸಂ ೆ(ಯ Oಾ ಂಶುOಾಲರ ಪತ ದ ತಮ` ಸಂ ೆ(ಯನುL
ಶq +ಾjಲಯವ ಾLB ಪ ವ6-ಸಲು ಯು. . .3ೆ ಪ ಾವ ೆ ಸ ಸ ಾಗು6ರುವ^ದ ಂದ ಸದ
06 7ೋಧ ೇತರ ಬ$ಂ:ಗಳನುL ಾಯ-ವರ: Uಾ ೊಳ&+ೆ 7ೇ ೆ ಅನು+ಾ ತ ಸಂ ೆ(3ೆ
ವ3ಾ-Eಸ7ೇ ೆಂದು ೋ ರು ಾ ೆ.
ಕ ಾ-ಟಕ noಣ ಅh ಯಮ 1983 ರ ಯಮ 133 (3) ರನLಯ ಸ ಾ-ರವ^
ಅವಶjಕ0ೆಂದು ಅ}Oಾ ಯಪಟುI ೕಡುವ +ೇ-ಶನಗಳನುL ಸಂಬಂಧಪಟI Oಾ h ಾ ಗಳQ
Oಾ ಸುವ^ದು ಅವ^ಗಳ ಕತ-ವj0ಾBರುತ+ೆ. ಮುಂದುವ ೆದು, ಾಂ6 ಕ noಣ ಇ ಾJೆಯ
ಅನು+ಾ ತ ಸಂ5 ೆಯ ಯಮ 9(vii) ರನLಯ ಸ ಾ-ರವ^ ೈ3ೊಳQ&ವ Aಾವ^+ೇ ಸ ಾ-ರದ
ೕ6ಯ ~ಾ-ರಗಳನುL ಅನು+ಾ ತ ಸಂ ೆ(ಗಳQ Oಾ ಸ7ೇ ಾBರುತ+ೆ.
ಅದರಂ ೆ ಉ ೇಖ (1) ಮತು (4) ರ ಸ ಾ-ರ ಮತು ಆಯುಕರು, ಾ ೇಜು ಮತು
ಾಂ6 ಕ noಣ ಇ ಾJೆ ಇವರು ೈ3ೊಂ ರುವ ~ಾ-ರದಂ ೆ ಉ ೇಖ (4)ರ ಆ+ೇಶದ
ಬಸ0ೇ±Àéರ ಇಂ ಯ ಂ ಾ ೇ 3ೆ ವ3ಾ-E ರುವ 06 7ೋಧ ೇತರ ವೃಂದದ
ಬ$ಂ:ಗಳನುL ಕೂಡ ೇ ಾಯ-ವರ: Uಾ ೊಳ&ತಕ=ದುK, ಇಲ0ಾದ ಯUಾನು ಾರ
ಮುಂ:ನ ಸೂಕ ಕ ಮ ಜರುBಸ ಾಗುವ^+ೆಂದು ಈ ಮೂಲಕ 6%ಸ ಾB+ೆ.
(ಕರಡು Uಾನj ಆಯುಕ ಂದ ಅನು2ೕ:ಸಲFvIರುತ+ೆ)
¸À»/-
+ೇ-ಶಕರು,
12
ಾಂ6 ಕ noಣ ಇ ಾJೆ.
¸À»/-
11/07/2024
(Emphasis added)
The reply is not heeded too, and a second notice is issued
calling upon the petitioner to accept the deployed employees. The
result is, withholding of the salary grant of the petitioner's
Institution. The issue now would be whether the act of the state
has a statutory backing.
10. Heavy reliance is placed by the State upon Section 133 of
the Act, it reads as follows:
"133. Powers of Government to give directions:-
(1) The State Government may, subject to other
provisions of this Act, by order, direct the
Commissioner of Public Instruction or the Director or
any other officer not below the rank of the District
Educational Officer to make an enquiry or to take
appropriate proceeding under this Act in respect of
any matter specified in the said order and the Director
or the other officer, as the case may be, shall report to
the State Government in due course the result of the
enquiry made or the proceeding taken by him.
(2) The State Government may give such directions to
any educational institution or tutorial institution as in its
opinion are necessary or expedient for carrying out the
purposes of this Act or to give effect to any of the provisions
contained therein or of any rules or orders made thereunder
13
and the Governing Council or the owner, as the case may be,
of such institution shall comply with every such direction.
(3) The State Government may also give such
directions to the officers or authorities under its control as in
its opinion are necessary or expedient for carrying out the
purposes of this Act, and it shall be the duty of such officer
or authority to comply with such directions"
(Emphasis supplied)
The power of the government is to issue directions to any
educational institution to give effect to any of the provisions of the
Act and the Rules of the Education Act. The petitioner's Institution
is an aided Institution which would mean the petitioner is receiving
salary grants from the hands of the State. Salary grant is governed
by certain conditions as obtaining under Chapter III - general
conditions of grant-in-aid for technical institutions. Clauses 7 and
9(A) of the Code, read as follows:
"7. Every Institution on behalf of which grant-in-
aid is sought shall be under the control of a
"Management,, which shall under-take to be
answerable for the maintenance of the institution and
for the due fulfilment of all the conditions of aid, as
the stand from time to time."
"Rule 9 (A) (i) The Management shall follow such Rules or
Orders as may be made by Government from time to
time regarding the reservations in favour of
Schedule Caste/Schedule Tribe and other
backward classes for (a) the recruitment and
14
promotion to various categories of posts, and (b)
the admission of students to Aided Private
Engineering Colleges and Polytechnics in the
Karnataka State.
(ii) In the case, the Management fails to adhere to the
guidelines in Sub-para (i) the Government shall
have the power to stop or disallow or withhold all
or any of the payments due to the Management
and/or to the employees under this Agreement
and also to recover from the Management the
amount found due to the Government under this
Agreement".
Note: A copy of the yearly statement of accounts of the Institution
duly audited and showing the amount spent for the purpose
for which grants are given shall be furnished to the
Government and the Director of Technical Education.
(vii) to give effect to any policy decision of Government.
(viii) to make admissions in accordance with the reservations
ordered by Government from time to time."
(Emphasis supplied)
Clause 9(A) supra observes that the management of the Institution
shall follow such rules or orders as may be made by the
government from time to time regarding, reservation and admission
of students to the aided private engineering colleges, and
polytechnics.
10.1. One more set of Rules have sprung in exercise of power
under Section 145 of the Act. One of the Rules deals with transfer
15
of employees from one aided institution to another. Rule 12 of the
Rules, 2001, reads as follows:
".... .... ....
12. Transfer of employees from one aided
institution to another aided institution.-(1) Transfer of
an employee can be permitted by the Competent Authority
subject to the following conditions:-
(a) that there is need for filling up the post in terms of
subject, strength and attendance,
(b) that the vacancy so proposed for transfer is a clear
vacancy and is in accordance with the staffing
pattern;
(c) the management has clearly mentioned the nature
and cause of vacancy supported by facts;
d) that an employee receiving salary grant from
Government earlier is proposed for transfer in the
place of another employee or post which is also
included in salary grant and no employee occupying
a post receiving salary grant is proposed for transfer
to an unaided post;
(e) that both the managements have consulted.
(2) The Competent Authority may grant permission to
transfer in the following cases.-
(a) in the case of a request by the management or the
employee for a transfer within the institution of the
same management;
(b) in the case of request by management or the
employee for a transfer to an institution of
different management, with the consent of
both the managements:"
16
In terms of the aforesaid Rule, transfer of an employee can be
permitted by the competent authority subject to certain conditions,
one of the conditions is, both the managements are consulted.
Another set of conditions of grant in-aid specifically to technical
institutions under the provisions of the Code is also in place. Those
conditions of the Code insofar as they are germane, read as
follows:
"9. Every Management shall be responsible.-
(i) to strictly fulfill in the case of a Technical or
Technological College, the conditions of affiliation as
laid down in the statutes and ordinance of the
concerned University and in the case of a Polytechnic
or a School the conditions of recognition as laid down
by the Department;
(ii) to report to the Director without delay all changes in
its constitution and in the personnel of the Principals
of the institutions;
(iii) to subject the institutions to the inspection of the
Officers of the Department designated for the
purpose;
(iv) to afford all convenience to the Officers of the State
Government and of the Indian Audit Department
deputed to audit the initial and other accounts of the
institutions and of the management;
(v) to strictly abide by the instructions or verdict of the
inspecting or auditing agencies referred to at (iii) and
(iv);
17
(vi) to keep such accounts and render to the Department
such returns and reports as may be prescribed by
the Director from time to time.
Note: A copy of the yearly Statement of Accounts of the
Institution duly audited and showing the amount
spent for the purpose for which granis are given
shall be furnished to the Government and the
Director of Technical Education.
(vii) to give effect to any policy decisions of
Government;
(viii) to make admissions in accordance with the
reservations ordered by Government from time to
time."
(Emphasis supplied)
The management of any technical or technological college is bound
to obey the directions of the government to any policy matters.
11. The afore-quoted is the statutory frame work under which
the issue in the lis needs consideration. On a coalesce of the afore-
quoted statutes / Rules / conditions of the Code would lead to an
unmistakable inference that the power of the government to issue
directions is undoubtedly mandated in the statute. But those
directions cannot be for every purpose, but to implement the policy
of the State with regard to reservation, maintenance of standards,
admission to students or otherwise. The transfers are specifically
18
governed under the Rules, 2001. Clause 9(A) of the Code supra
where the State has placed heavy reliance is unequivocal as it
depicts that the rules and orders of the government made from
time to time in favour of Scheduled Caste / Scheduled Tribe and
other backward classes for the purpose of recruitment and
promotion to various categories of posts and admission of students
into any aided private engineering colleges and polytechnics should
be followed. If it is not followed, Sub-clause (ii) of Clause 9(A) of
the Code vests power in the State to stop the grant.
12. In the case at hand, it is not that the petitioner has
violated any policy of the State, qua reservation or admission to
students. Therefore, it is plain and simple, the State cannot press
Clause 9(A) either Sub-clause (i) or (ii) to achieve what they are
wanting to achieve now. Conditions of grant in terms of the Code
mandates and the recruitment rules of the Rules, 2001, which are
quoted supra indicate that the transfer of employees can be only
after both the managements of the institutions have been
consulted. In the subject case, the government order does not
leave any discretion to the petitioner but orders transfer of
19
employees as afore-observed. The power to issue directions cannot
mean that the power could be used to issue directions to the
Institution to take the teachers who are now rendered excess into
the Institution, without its consent, as it undoubtedly generates
depletion of morale of other teachers, of the institution, and give
raise to hopes of seniority of the persons who are coming in,
notwithstanding that they would be at the bottom of the list.
Therefore, the matters of transfer should be only by consultation
and not forcing upon any Institution much less engineering colleges
or the medical colleges as the case could be. Though there is no
bar to depute, it is a consultative process to be followed by the
State, as the Rules, 2001 say so.
13. The transfer of the employees in the case at hand is
deployment / deputation. In service parlance deployment /
deputation is generally is a tripartite concept. Where the employee,
deputing organisation and the recipient organisation have all
consulted to the act. In the case hand, it is not even bipartite, it is
unipartite, as the State itself decides as who should be deployed
where. This is sans countenance. The power to stop grant in-aid is
20
only if the aided institution is not following the rules or orders in
respect of reservation and admission to students, this cannot be
stretched to the impugned action.
14. Drawing power from Clause 9(A) of the Code, the State is
now arm-twisting the petitioner's Institution to take the teachers
from B.V.B. Engineering College into the petitioner's Institution. It
is highly uncouth on the part of the State to stop the salaries of
the existing teachers, as an arm-twisting tactic, making the
petitioner's Institution to obey the orders. This action of the State,
making someone work without payment of salary, would amount to
'begar' and hit by Article 23 of the Constitution of India. The State
cannot be seen to practice 'begar' taking shelter under an
unavailable power, to arm twist, the petitioner.
15. The effect of the order impugned in the subject petition
does not stop at prejudice being caused to the petitioners. It has
left the fate of those deputed also marooned in thin air, as there
are several petitions filed before this Court seeking a direction to
permit those deputed to join duties in the petitioner's Institution or
any other Institution in terms of the impugned order. They are also
21
not paid salary for the last 6 months. Therefore, the State has
created a mess by passing the impugned order and trying to drop
its might on the poor teachers by withholding the salary of both the
petitioners or the ones who have been deployed now. It is highly
unbecoming on the part of the State.
16. In the light of the preceding analysis, the petition
deserves to succeed albeit, in part, with a direction that the transfer
of employees can only happen as a consultation process and can
never be a decision unipartite.
17. For the aforesaid reasons, the following:
ORDER
a. The petition is allowed in-part. b. The order dated 29.06.2024 passed by the 4th respondent stands quashed.
c. The State is at liberty to initiate the consultation process bearing in mind the observations made in the course of the order.
22d. The salaries that are withheld of the employees working in the petitioner's Institution shall be released within seven days from the receipt of a copy of the order. e. In the event, salaries are not released, that are to be released, even a day later than seven days, shall carry 6% interest per annum, from the date it is withheld, till the date of payment.
__________SD/_________ JUSTICE M.NAGAPRASANNA nvj CT:SS