Karnataka High Court
The Director vs The Secretary on 30 August, 2023
Bench: N S Gowda
-1-
NC: 2023:KHC:31087
WP No. 6072 of 2012
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 30TH DAY OF AUGUST, 2023
BEFORE
THE HON'BLE MR JUSTICE N S SANJAY GOWDA
WRIT PETITION NO. 6072 OF 2012 (S-RES)
BETWEEN:
1. THE DIRECTOR
VOCATIONAL EDUCATION DEPT.
PRE-UNIVERSITY EDUCATION,
DEPT. BUILDING, 3RD FLOOR,
18TH CROSS, SAMPIGE ROAD,
MALLESHWARAM, BANGALORE.
2. THE STATE OF KARNATAKA
REPRESENTED BY ITS PRINCIPAL
SECRETARY
TO GOVT.,
DEPT., OF EDUCATION PRIMARY AND
SECONDARY, M S BUILDING,
BANGALORE 560 001
Digitally ...PETITIONERS
signed by
PANKAJA S (BY SMT.PRATHIBHA.R.K., AGA)
Location:
HIGH
COURT OF AND:
KARNATAKA
1. THE SECRETARY
KARNATAKA STATE VOCATIONAL
EDUCATION DEPARTMENT
SC/ST EMPLOYEES
WELFARE ASSOCIATION (R)
MANDYA.
2. SRI N ASHWATHAIAH,
MAJOR,
PART-TIME LECTURER, GOVT.,
-2-
NC: 2023:KHC:31087
WP No. 6072 of 2012
PRE-UNIVERSITY COLLEGE,
DODDABALLAPUR.
3. THE COMMISSIONER
KARNATAKA STATE SCHEDULED CASTES
AND SCHEDULE TRIBE COMMISSION,
NO.14/3, 2ND FLOOR, CFC BLDG.,
NRUPATHUNGA ROAD,
BANGALORE 560 001.
...RESPONDENTS
(BY SRI. R SOMASUNDARA, ADVOCATE FOR R-1;
SRI. V.R.SARATHY, ADVOCATE FOR R-3;
R-2 SERVED)
THIS WRIT PETITION IS FILED UNDER ARTICLE 226 AND
227 OF THE CONSTITUTION O INDIA, PRAYING TO CALL FOR
THE RECORDS IN CASE NO.46 OF 2009 ON THE FILE OF THE
KARNATAKA STATE COMMISSION FOR SCHEDULED CASTES
AND SCHEDULED TRIBES, BANGALORE AS PER ANNEXURE A,
ETC.
THIS PETITION, COMING ON FOR HEARING, THIS DAY,
THE COURT MADE THE FOLLOWING:
ORDER
1. The State Government has preferred this writ petition
challenging the order passed by the Karnataka State Scheduled
Castes and Scheduled Tribes Commission on 11.06.2010, which
reads as follows:
"1) ªÀÈwÛ ²PÀët E¯ÁSÉAiÀÄ°è ºÁ° ¨ÁåPï¯ÁUï ºÀÄzÉÝUÀ¼ÉAzÀÄ UÀÄgÀÄw¹gÀĪÀ
28 ºÀÄzÉÝUÀ½UÉ FUÁUÀ¯Éà E¯ÁSÉAiÀÄ°è PÉ®¸À ¤ªÀð»¸ÀÄwÛgÄÀ ªÀ ¥Àj²µÀÖ
eÁw/¥Àj²µÀÖ ¥ÀAUÀqÀzÀ ¹§âA¢UÀ¼À£ÄÀ ß eÉõÀ×vÉAiÀÄ DzsÁgÀzÀ ªÉÄÃ¯É ¥ÀjUÀt¹
SÁAiÀÄAUÉƽ¸À®Ä ¸ÀÆa¹zÉ. ºÁUÀÆ SÁAiÀÄAUÉƽ¸ÀĪÁUÀ 162 SÁAiÀÄA
NC: 2023:KHC:31087
WP No. 6072 of 2012
ºÀÄzÉÝUÀ¼À ¥ÀnÖAiÀÄ°è gÉÆøÀÖgï ©AzÀÄUÀ½UÉ C£ÀÄUÀÄtªÁV ¥Àj²µÀÖ eÁw/
¥Àj²µÀÖ ªÀUÀðUÀ¼À ¹§âA¢üAiÀÄ£ÀÄß SÁAiÀÄA ªÀiÁqÀvÀPÌÀ zÄÀ Ý, SÁAiÀÄAUÉƽ¸ÀĪÀ
¥ÀæQæAiÉÄAiÀÄ£ÀÄß MAzÀÄ wAUÀ¼À M¼ÀUÁV ¥ÀÆtðUÉƽ¸À®Ä ¸ÀÆa¹zÉ.
2) E¯ÁSÉAiÀÄ°è ¹§âA¢UÀ¼À£ÄÀ ß ªÀÈwÛ ²PÀët E¯ÁSÉAiÀÄ°è FUÀ «±ÉõÀ
¤AiÀĪÀÄUÀ¼À£ÀÄß gÀZÀ£ÉªiÀ Ár, F E¯ÁSÉAiÀÄ°è PÁAiÀÄ𠤪Àð»¸ÀÄwÛgÄÀ ªÀ
J¯Áè ¹§âA¢AiÀÄ£ÀÄß ¸ÁªÀðd¤PÀ ²PÀët E¯ÁSÉ ªÀÄvÀÄÛ EvÀgÉ E¯ÁSÉUÀ¼À°è
¸ÀܼÀ ¤AiÀÄÄQÛUÉƽ¸ÀĪÀ ªÀÄÄ£Àß 28 ¨ÁåPï¯ÁUï ºÀÄzÉÝUÀ¼À£ÄÀ ß ªÉÄîÌAqÀAvÉ
vÀÄA§ÄªÀ ¥ÀæQæAiÉÄAiÀÄ£ÀÄß ¥ÀÆtðUÉƽ¸À®Ä ¸ÀÆa¹ DzÉò¹zÉ."
2. It is clear from the above order that the Commission has
issued a direction to regularize the services of the employees
who were already working, on the basis of the seniority.
3. This Court in W.P.No.63405/2016 and
W.P.No.36193/2016 after placing reliance on the judgment of
the Apex Court in the cases of ALL INDIA INDIAN OVERSEAS
BANK SC AND ST EMPLOYEES' WELFARE ASSOCIATION &
OTHERS Vs. UNION OF INDIA AND OTHERS - (1996) 6 SCC
606 and COLLECTOR Vs. AJIT JOGI - (2011) 10 SCC 357 has
categorically declared that the State Commission would not
have the power to decide the dispute between the employees
and give a direction to the State Government to pass orders
which affects the conditions of service of an employee.
NC: 2023:KHC:31087
WP No. 6072 of 2012
4. In view of the aforesaid decisions, it is obvious that the
impugned order is one without jurisdiction. The impugned order
is, therefore, set aside and the writ petition is accordingly
allowed.
5. However, liberty is reserved to the 2nd respondent to
invoke appropriate proceedings seeking for regularization, if he
is so advised.
Sd/-
JUDGE
PKS
