Sudeendrachar vs The State Of Karnataka Rep By Its ... on 25 February, 2009

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Karnataka High Court

Sudeendrachar vs The State Of Karnataka Rep By Its ... on 25 February, 2009

Bench: N.K.Patil

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"ms COMMISSIDNER OF AGRICULTURE
(FCRMERLY DIRECTGR or
AGRICULTURE)

SESHABRI ROAD 1  "      
BANGALORE.  :E?;E5PGl'é.DE.NTS *  

?\..5

(BY SR1. R. K. HATTI, HCGP)

THIS PETITION IS FILED>.__UN!}i:ER mjrrcags 226 Am} 227 OF
"ms comsrmrrlow {BF INDIA §?R,I'sYIr-£6 T0 S'£§TASZ,DE THAT PQRTTON
OF THE ORDER OF THE HON'BLE TRIBUNAL E).T'.~_i7.'.?_J20£}3 EN APPLN.
M2649/2008 IN RESPECT 9;.:=.._L;Mrm1G'THE"'~ VVSENEFIT T0 T§~iE
PETITEONER ONLY WIETHv..EFF§£CTV F".RO.M"~~1_Z.3.'8'_'-é Arm DIRECT THE
RESPONDENTS TO €'G¥§:?£.I-DER".THE"CASE, {3F"'T§iE PE'¥TF'IONER FOR

PROMOTION AND Tc €.IVE..3§;i_L :.:QNs.EQé:'3E«a;'nAL BENEFITS av GIVLENG PROFORMA PRQMQTIM, WETH "*EFZFE€Z*f Facim 2.2.55, WHEN THE SIMILAR 5ENEvEI}fvWe§S"G££.:'§{EV_N ".{¢;'}.ﬁ§S mxgxaas. THIS P£§1":'§f3:<3Tf\i'§i:'4:2r431'rsss3 "FOR HEAREMG THE mv, N.K.PATIL

3., MASE THE FQLLOWIIW. __ géR§ER directed against the crdar dated 3?.O?'.03 passéd :§Vr:.T'(%;é;5!.§}ca:§_i<2:§ 'ﬁe.1649/290:1, an the We of the Karnataka ['V,_}5Ld':*r:inistra«tive. T:'%.i§'i.:;1a£ at Bangafore vide Annexara-A in so far '"'$&;~:'.'A'i%_: 'fe§aVtesztcKémitigxg the benefit ta the petitiamer' enéy with V""*w.:'?'-».__éfféc§"Efem 5;?,3.83 and direating the rasporadients :9 consider t r';§.;f-c.a.sa5a cf the patitécrzer for promatian am to give aéé "~. '$§¢'r::séquent§a§ benefits by giving pmferma prametian with effect i ¢ WP, N0.1562Sf208S(S~iQ#\T) from 2.255 when sirnisar beneﬁts were extenéed to his' j--L;nEers in the interest of equity.

2. Petitiener has gought for a dEreci:E.;:3;:":_"_j'dﬁrééﬁiigfgg3 respondent ts mnsider the ciaim of a'_§§pEg§§:'aTjnt'Afari"f«%x;§£§ﬁ:n :;f ' eiigébﬂity date and pay in tE'ze ::.:_-zédre «:%f ';53.ssistVa §':2'..A¢ri<f;:Eti;féE~ Officer etc. by filing Appiication :ii'%e..%;::549/o1~._o1_§:~thé',ﬁIe of the Kamataka Administrative V'f£'i%3L:n;§V§"'§§ ;3.§:§vga.¥ore Va rA:d v contended that, he has jeinad the servjgé 35 the Agmultwai Departmerytdf' Hgédéfabad and thereafter came to the Stat eof..M'ys§r§;f.§'h«_:fé-:§f§an§sation cf States in the year 1956. In f:he'fE':'-gal" §nVterAAs1::'a7t'~éLV seniority fist AnnexL::'e--A2, dated 97$»; mama" 'fa-«*'nd at 3!. $60,994. He further ciaimed that jur'a§--voE rs:,4§%§§ée"--.NarasEngappa P. Aiikban, Ranga and ethers '~....V.v.were s?j'é\£zn £80,925 dnwnwarcis. Be: that as it may, the .j ".>_§éti'tE0§33¥"'*'fJ£?E?S piaced in charge cf the post of 'Assistant .é$;g~.?'_'i't:é1VE:§:£:"rja! Gffiaer' on his awn existing pay scam of 558 «N53 " .s';:'.£§jef§:t to U) the decision of the iitfgation penéing in the High "'*.,§§:u:'t; (ii) the appointment is not being contrary to the caére and recruitment ruies and sujject ta saniority. with the said /'-«»=----m»««W_-_..._..m.

w.P. N{3.1562S/2QQ§{_S~KAT) conditions, petitioner has been posted as 'Assista;ft"§§g%ij¢Vi:§.::§.;'r§l Officer', Hagaribemmanahaiii and he is continued..A§_jf§;.t§1é::saici'gins:

an terms of Annexure-A3 tiii ms reti£t€ém:e::;§tj;.c§"nTp retirement, his pension has bgsm sefizzgﬁ ancfTV»'f*t§a <_'d'ra'_§§\::'i'%tﬁe. pension beneﬁts. Thereafter, hé'V'Vs:;_§)m_iVttedw.i;'§}e :reéﬁiresentatien to respondent No.2 to con:$'E'd_er fixa:tv§'$r*é v<.>f eiigibiiity daie and pay in the cadre'Vpf"§s;:§§_§f§ént"~¥§'é5§';:!:j-E~turai Gfficer with retrospective effgc£"«A:.géé;*'hE<:E:§._ extended te his gunicrs and 'ﬁefere the Karnataka Aéministrégive --"¥'_?éTh*'L#.r;a§,

-§'3»r{:gaic'ré; as stated supra. The same haé mme '§g2= "befofe."§(!kTt ®'$1107.03. The Triburtai, after bearingjheL.£aarnéd._V_§::¢'un§:a¥ representing the pa£:it§ene§* and the in':faSpc:n§i"e::iﬁéL?_a.%j}.:i««._Vafter thcreugh evaiuatisn of the miavaﬁt reciér;d'§.___$\.??e;;§¥'2;;.i§g_ié~T.:;"ﬁn fiie speciﬁcaify with reference in the H Vkarnatéka cifﬁéiivéarvice Rmes for making incﬁarge arrangements Wﬂ ' fé'rVL'.'p§Aar::__ng ﬁe eﬁficar in charge cf a higher post, has aiéawed the §a§_p:;;§§'Er§éit§e':n ﬂied by tha patitianer partly. Not being satisfied with 'T 'ﬁe-'v'r:e§§ef granteé, Qatitiener is ccmstrained ta féie this amt "'«.|t":*ét¥tEc>rs seeking grcforma promotésn with effact fram 2.,2.3.9é5 V an tha ground that the saié benefit hag ham extenﬁeﬁ ta WP. MG' 1 §§25/2Q$f§--{_S~KAT) simiéariy situated appiicants iike his junéars ar3c£__t't:'ére~fr§rré:, _fh_e same beneﬁt may be extended is him aiso.

3. We have heard the faarneici.Vc<§.iJ'_T:€r;al é;1VArje~:'a:r§.ngL.:Te.rVthg petitioner and the learnedV»--.:<:i£:v:g%nseAi.V' ._app_é§a_rEr3~-f,j""""féjr the' respondents.

4. After careful cQr}svifde_rrii;V§Ve:r1 ofV.£'rr~ééjvv-éVubmissEons made by the learned cgur§'s§g=é'§'ap%g:aAeasréri;g 'f'or fﬁiev..y§épective parties and after perusai ::§.9"'_ th_4é;.V r>v.rﬁ'erjjirrivprégzé-adfpéssed by the Karrzataka Adrr:§nistrai'*;§ve_ --'f"rii5~:anVa:E',f'Ba:r{§a_Eoré,. dated 17,0733, passed in Appiicatéon ﬁ0V'\"51!ﬁ¢V9'fVVa1;'V'®§%%t.:~ég%'l@fgeS is that the Triburzaf afrer tvhcroughg"ex.-'.aiuatE'isAnV_VV:r:f ihe relevant mater§a§ on fﬁg, has 's-.p$¢if§vc_:é§§yréferred that the petitianer was piaced in charge of the 'p.Qs?§f__eTf A4é$~§.;$_tat.rrt"'Agricuitum Qfficer and he continued to hots} the saié"----pc:--$'x:' téré he retired from service on 31.01.90. it is 'v'.ae'E;2--r3'é:=er2?; errtfte face at' the material avaifable an record, he was h Qt'r,égu*Eér§y prameted on account cf the parading iétégatécrzs V[ §:refe;vré the Supreme Carr: and the serzicrity {Est net having been '=_ f§':iaEiseéf both are relaxrazrt circurrrgtancas is have exercrsed the gawer under Rule 32 :3?' the Karnataka Civii Services Riﬂes far WP. NO.15525/'2OG5{.S-KAT) making incharge arrangement of placing an.V~'~~---é_ff¥§:_i'al¥:_ in independent charge of a higher post. It is not §n__,§is;;i2:£.:e:3 *nt._hait'és per Annaxure-«A, though the S.L.P. hacfibeiéﬁ' fdif-:po'sed.: of the claim of second respondent has r;oi§:'----,!;2é'en convééd.ef'réd 'i;y t;h'e', Apex Court and this fact is not d:§';;%;§ed_ b3;V"i;ExV_e:"é'arr.'i*egdWcounsei fer the petitéoner am as the"V"§gié§if§;vVL'g:feunﬁf tai§en by the Qetitianer befere the Tribunailé Rae Desai was far juniar to the ::'4s;hej'--V!?£:aci"vA:':3:ie"z§£r;~ﬁigéjfnoted and several others in betweién 1;§1e§; a p?pE§¢'a%it.énti-Sr§§ni'vas Rae Desai had aiso been proméjceé being me case, the a§::piEcant's right to be conic! not be denied by any gtretch g:>;jf im.agi:;afi0V;itan§ placmg reiiance an Ruie 2 cf the services (Regulation of Pmmotion, Pay and Pensie_n')'.__V§§;:ii'é$%;% __1'A§"?'3, the Tribunai has rightist extended the wﬁenefit ﬁ"o!divn:g "tﬁat the petitioner is entﬁtleci far fixatirzan 9!' pay thsgé déié sf appointéng him as an incharge Agricuiturai Annexure~A3; ti?! the ziate of his retéremegét. The VTs.%Ea"'v*"benefit has been exzenéed censidering his casa "'«.:,$3}?fi3pa£het§caF§y in the interest at' saciai justice and equity and net as a matter 9!' ﬁght, Therefore, were are cf the considered L /

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