Uttara Kannada Zilla Moger Sangha vs Union Of India on 29 June, 2011

[Cites 3, Cited by 1]

Karnataka High Court

Uttara Kannada Zilla Moger Sangha vs Union Of India on 29 June, 2011

Bench: H.G.Ramesh

I

IN THE HIGH eoum 01:' KARNATAKA AT BANGALQRE

DATED THIS THE 29m DAY <31: JUNE :20: 2

PRESEN"  
THE: HGNBLE MR.J.S.KHEiHAR, CHIEF 
AND   'A    
THE HONBLE MRJUSTICE   

Writ Petition No. 1 1756" 2o'1'e:eQ4M;e<:{}Pe;:L}:"A '  
Between   A.  .' VV  V'

E Uttara Kannada Ziﬂa 

Moger Sangha ® Bhatka'I*.;._ 
Bhatkal,    *  
Uttara Kannada..Distr'§._et;_'V   A 
Represented by its See:e'i:'a'fy,~.._""  
Ashok Bhatkal  V_ a 
Aged 35 j;e_a r.s, R/ae. Gandhinegari

Sirsi.  _

2 Ash0kv._B'i:g:tkal 3_/:>_l'~Jag21pp;i,
Aged "36T.yeaf§S; G&zjdhin_agar,
Sjrsi, ' Uetvteua _» Ksjiiagida 'District

3 « --     ..3Petiti0ners

(By Sr: Ceunsel for Sri. B.V.Krishna, AdV.,)

 .3 "   effxédia,

A "~.eRep1<eL§3e;éted '{3}; ifs S:3ee:'e':a:'y
 t0v_£}0.:iernment, ;
Social Welfare Department,
" n T Ceisftral Secretariat,
' «New DeIhi~ I 10 001.

'  2  Chief See:'eiar}-2

State of Karnateaka,
Vidhana Soudha.
BangaIore«56C! O0}.

3 Commissiener,
S€.::<::i21I WeEf21:'e Dep::m':memg
 B:.:§Ed§z1g_;'



 C

 'titre

,9'
'C  \w»;?'}'qEte"MifW%e%'/£1? 
   em:  

if State sf Karnataka is a seheciuied Caste.

Dr. Arnbedkar Veedhi,
B&1f1gi££IOE'€'55Q 001,

District Caste V<'3I'ifiC721iiiOf1 Cornmitteei
Uttara Kannada District at
Karwar--E381 301 ,

Represented by President: Curr:
Deputy Commissioner of

Uttara Kannada District at
KarWar-581 301. 

Deputy Commissioner, p 1 A.
Uttara Kannada District, Kamfar.

District Social Welfare Cflifficer. V
Uttara Kannada Districti 
Karwar. I   A  
...Resp0r1dents

(By Sri B.P,Puttasiddaiah',-CGC.:fQr 

Sri C.Jaga<iii"shf;};Spi. AGA for tR;2"--me;V--

Sri D.S.Rariiaehari_c:1raj_Red dyj  for
impleadirig appiicaiit .iri~fIT_v'!isc'.iVV.V;NC. 909 1 /2010)

This _W'rit 1_?e3titieri'*:'s_ filed under Articles 226 and 227
of the C4OI1Sti:LiT1fiZii)I1,4fiﬁf " India praying to quash the
p1'OC€€dii1_gS_dEt£€Ci'vAV'Q3.§'Qp2L2OO9 before the District Caste
Verification 'CQmm2',tte..ej§ Karwar represented by 4"!
respijrident iriaA_ririextire~D and etc"

in  :"Writ Petition coming on for orders this day, Chief

 C the feliewing:

ORDER

'n.,J.S.Ki';eii~ar, C.J. Orai} questior: that arises fer eerrisideration in the wptesent writ petition whether the "Merger" caste in the if the ariswer to the afesresaiti query is in the affirrriathze, whether the 4 erder was to be StatefUni0n»t:erritory specific. T he original Presidential Order was issued on "that:

juncture, the State of Karnataka had existence, and accordingly, ther'e'"i«s no _.q:ies_tisn}ot'g.ari}; reference to the Presidential Order dated to determine an answer tot query .p0sed.:iri~--.:the fjoregcﬁng paragraph, 3, Article :3./iViV(2_}:._ of India enuneiates, tthlatﬁafter 0riéii§..alPresidential Order was issued only the Parliament, whiehhad' or include, from the list of sehiedtiled lay the Presidential Order. The atithoritgriitohhineludeaCaste in the list of scheduled Castes,

2 0r,_iti«r the exel1isi«e,ri...st' an existing Caste therefrern therefore, '(:arne to. 'i:>_e°X/festecl exclusively in the Parliament after toes. EVQQ3, P " Censequent upon the re--organisatien sf states,

-- State of Karnataka Came intc) existence with effect from _,,.gl}.l1-1958. Originally, it was d€SCI7lb€d as the State of l\/lysore. Hewever, subsequent/ly it was renamed as the State of Karnataka in l973.

5 5, In exercise of the powers eonferred.uri:eiei7 Article 341(2) of the Constitution cf India the Per'li:er:1eh.t the Scheduled Castes and v.--Seh.edu-led:'Tri.?>ee.'jj.Oitdersll"S (Amendment) Act, 1978. The':.'af%3_§re'seid. 3 made enforceable, with Ir: -the revised list of scheduled _'part"V_ll' cf the schedule appended to the Seh._e§}rule3_d Scheduled Tribes Orders (Amendment) to the State of Karnataka. '-rpaiifli "'»t_hev' aforesaid schedule at Sl.No.78, is'-rr-3e1de_ to Moger caste. Therefore, there for-.er.1;y' that Moger caste for the State def I{arhs;td}:e;; a scheduled caste. The first query pesed by us therefore to be answered in the affirmative, inetsrhuch as, in terms of the provisiens CQ1'l1L,?Li1;i.éd"'I>iI. the Constitution of India and on account of the of the Scheduled Castes and Scheduled Tribes {Amendment} Act, 1976, Moger caste is indeed "a; scheduled caste for the State of Karnataka. H 5. The next issue to be determined is, whether or "heir persehs belenging to the Moger easte, residing throughout the State of Karhatelae, are te be treated as scheduled castes, or Whether it is tc be limited te erily w&.§vxxw:e3f,g'u3 Q} 7 Serial 110.78 in par": VII of the schedule --Ee_V"the Scheduled Caetes and {Amendment} Act, 19761 mustizprleeeefsjgarielyr'Abe scheduled (taste for 'the entire of as VII (keeping in mind the reasohs) does not confine a restricted area. The irxehlsiorx scheduled caste in part VII relate to the entire Steﬁe eetnnet be limited to the and Koﬂegal T aluk of The aforesaid inference is also ineVit_ab1e°I5rQ1n. Vt'heA'-reaéhng of the entry at Serial r10.78 in entry at Serial no. 13 in part VII of the Veehrreduler,_"rei'erred to hereinabove. The aforesaid two 'er1trieS 11:Lve'T:been extracted hereunder:

VH~ Karnataka ,. 13¢ Barn; (in Belgaum, Bijapur; Dharwar and North ' Kanara districts]

78. Nigger"

'Q5 eerusal 0f the entry at Serial 110.13 01' the same list, wherein the Moger easte is mentioned at Seria} 110378 reveals, that the "Ban? (taste is epeeifi,eaHy lirniied to the residemie «:3»? areas Qf Beige:/rni, Bijapmx E)harw:«:r and 'ME I A'; 'nﬁﬁ/t.rt»'"tN$?3%9{E'?\t.:§ mwmmw.

.m........W 8 North Karzara Districts. whereas. there is no such similar restrietiora for the "'Moger" Caste, referred to at Serial H038. In Vi€\>V of the above, We have no hesitatmh in eeneiuehhg, that the Moger Caste has totﬁe a scheduled caste for the en_ti.re._' ""ef '.I*{arr1atat§afV irrespective of the place of r"esi6_eheet"ef' the "frierrrbers .' thereof. In V-'i€W' of the aheyf4e*;».V_the "regtert3H3eri~d'a'ti0r1s made to the contrary., t0,.--.the ,€statLe- ug4:»verr1rr1'er1t/é are not in eonsonanee with law. ' VA

7. I1; of:__the above'; 'fwe'_hVereby direct the State governmeht to all concerned officers dea11r7.'tV"h\X}1therthe sei1edt11ed caste certificates in the entire State of .'Kjarh'a.ta}<a to ensure Compliance of the c0r1eh.1si0r1'" rec<:n'de.d whereinabove. A perusal of the V."'--p1ea(€iir1'gs thetviifrit petition reveal, that members of the 1 L---.Mr;ge1 te struggte extreme hardship te procure seh€du§e'd.vtAe'aste Certificates. Any such hardship Caused ta :'"t.h§: Meger eomrrnmity, merely on the premise that the t Caste is not a scheduled (taste for the entire State Of ' " -t-Rtarhataka, would hereafter be a matter of serioue concern. The instarrt Writ pet/ﬁtter; stands atiewed in the aferesaiti titerrns.

9 In View of the disposa} of the main writ i3€tiU()Y}, MiS(?,RV,N€)a8440/2810 and 11. 182/2810 do mi}? s;u.rVive for Cor1sideratic,>n and stand dispos€d oi bkv Index: yes/no'

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