Karnataka High Court
Smt. Suchithra K.P vs Union Of India on 5 December, 2023
Author: N S Sanjay Gowda
Bench: N S Sanjay Gowda
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NC: 2023:KHC:43826
WP No. 21192 of 2023
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 5TH DAY OF DECEMBER, 2023
BEFORE
THE HON'BLE MR JUSTICE N S SANJAY GOWDA
WRIT PETITION No.21192 OF 2023 (S-RES)
BETWEEN:
SMT.SUCHITHRA.K.P.
W/O SRI.DILIP.H.B.
AGED ABOUT 37 YEARS,
OCC:DEPUTY PROJECT DIRECTOR (ATMA),
JOINT DIRECTOR OF AGRICULTURE,
DC., BUILDING, MANDYA-571 401.
...PETITIONER
(BY SRI.K.R.LINGARAJU., ADVOCATE)
AND:
1. UNION OF INDIA,
REP., BY JOINT SECRETARY TO
THE GOVERNMENT OF INDIA,
Digitally MINISTRY OF AGRICULTURE
signed by
KIRAN & FARMERS WELFARE,
KUMAR R DEPARTMENT OF AGRICULTURE,
Location: CO-OPERATION & FARMERS WELFARE,
HIGH
COURT OF EXTENSION DIVISION,
KARNATAKA KRISHI BHAVAN, NEW DELHI-110 001.
2. THE STATE OF KARNATAKA,
REPRESENTED BY THE PRINCIPAL SECRETARY
DEPARTMENT OF AGRICULTURE,
M.S.BUILDING, D.R.B.R.AMBEDKAR VEEDHI,
BENGALURU-1.
3. THE COMMISSIONER,
COMMISSIONERATE OF AGRICULTURE,
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NC: 2023:KHC:43826
WP No. 21192 of 2023
SHESHADRI ROAD, BENGALURU-1.
4. THE DIRECTOR,
AND STATE NODAL OFFICER (ATMA)
DIRECTORATE OF AGRICULTURE,
SHESHADRI ROAD,
BENGALURU-1.
5. THE JOINT DIRECTOR OF AGRICULTURE,
DEPARTMENT OF AGRICULTURE,
MANDYA-571 401.
6. THE DEPUTY DIRECTOR OF
AGRICULTURE-2,
PANDAVAPURA SUB DIVISION,
PANDAVAPURA-571 434.
7. THE CHIEF EXECUTIVE OFFICER,
ZILLA PANCHAYATH,
MANDYA-571 401.
...RESPONDENTS
(BY SRI.MOHAN KUMAR DANAPPA, CGC FOR R-1;
SRI.B.RAVINDRANATH, AGA FOR R-2 TO R-6)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE ORDER BEARING No.JUM KRU NI MUM/SIBBANDI-
2/ATMA/SIBBANDI/BIDUGIDE/2022-23 DATED:31.03.2023
ISSUED BY THE R-5 IN RESPECT OF THE PETITIONER VIDE
ANNEXURE-A, ETC.
THIS PETITION HAVING BEEN HEARD AND RESERVED
FOR ORDERS ON 10.11.2023, COMING ON FOR
PRONOUNCEMENT THIS DAY, THE COURT MADE THE
FOLLOWING :
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NC: 2023:KHC:43826
WP No. 21192 of 2023
ORDER
1. The brief facts necessary for the disposal of the
present case are as under:
(a) On 29.06.2011, the petitioner was appointed on
contract basis as a Block Technical Manager (BTM), on a
consolidated salary of Rs.20,000/- per month. The
petitioner continued to work as a Block Technology
Manager till 25.05.2017.
(b) Thereafter, the petitioner sought for being
appointed once again on contractual basis as a Deputy
Project Manager (DPM) through outsourcing i.e., M/s.
Hindusthan Security Service. The petitioner's application
was accepted and she was appointed as a Deputy Project
Manager on contractual outsource basis. The petitioner
was paid a consolidated salary of Rs.42,000/- per month.
(c) The petitioner's services were continued with a
break after 179 days and the last of such order for
continuation of the petitioner was till 31.03.2023
NC: 2023:KHC:43826
(Annexure 'G1'). However, thereafter, an order of
continuation was made in respect of other employees and
the name of the petitioner was omitted.
(d) The petitioner was also issued with a show-
cause notice, in which eight acts of misconducts were
alleged against the petitioner. To this show-cause notice
dated 24.05.2023, the petitioner gave a reply dated
30.05.2023.
(e) The respondents raised objections to the tone
and tenor of the reply and addressed a communication
dated 13.06.2023, stating that her reply was unacceptable
and proceeded to return the said reply.
(f) Immediately thereafter, on 18.06.2023, the
petitioner submitted another letter in which she apologized
for her misconduct and requested that she be continued in
service.
(g) The petitioner, thereafter, filed this writ petition
on 15.09.2023 challenging the order dated 31.03.2023, by
NC: 2023:KHC:43826
which the service of the petitioner was sought to be
relieved along with 28 others. She also sought a direction
to respondent No.5 to continue her in services under the
Agricultural Technology Management Agency Scheme (for
short, 'the ATMA Scheme') till the subsistence of the
Scheme or till the petitioner attained the age of
superannuation.
(h) It is pertinent to state here that a group of
employees, who had been appointed under the ATMA
Scheme had approached this Court in a batch of writ
petitions challenging the Circular dated 30.06.2016, by
which the State had taken a decision to outsource the
contractual appointments for implementation of the ATMA
Scheme in W.P. No.9996 of 2017 [S-REG] and connected
matters.
(i) This Court, by order dated 11.12.2020, partly
allowed the writ petitions in the following terms:
"14. For the reasons recorded above, the
writ petitions are allowed in part.
NC: 2023:KHC:43826
Circular No.Kru.E.Atma / Ho.Gu.Seve /
2015-16 dated 30.03.2016 insofar as the
decision to engage the contractual staff
under ATMA scheme through manpower
agency is quashed. The respondents are
directed to continue the services of the
petitioners under the ATMA scheme so
long as the scheme exists or till the
petitioners attain the age of
superannuation subject to suitability of
termination for any misconduct."
2. The petitioner, by virtue of this order, sought an
additional prayer in the present writ petition, which is to
the effect that she should be continued so long as the
Scheme exists or till she attains the age of
superannuation.
3. During the pendency of the present writ petition, the
learned Additional Government Advocate made a
submission that in order to consider the continuation of
petitioner, a Committee had been constituted to evaluate
the performance of the petitioner and it would be taking
into consideration the reply that the petitioner gave on
NC: 2023:KHC:43826
30.05.2023 and also the letter dated 18.06.2023 in
response to the show-cause notice dated 15/24.05.2023
before passing appropriate orders regarding the evaluation
of the petitioner.
4. The aforesaid Committee, thereafter, proceeded to
consider the reply of the petitioner and after evaluation of
the same, came to the conclusion that the petitioner was
unsuitable for being continued as a Deputy Project
Manager. The decision by the four-Member Committee
was unanimous.
5. By way of an amendment, the petitioner challenged
this Committee Report dated 10.10.2023.
6. The learned counsel for the petitioner submitted
elaborate arguments regarding the services rendered by
the petitioner and the amount of work that she had put in
during her contractual employment. The learned counsel
submitted that the performance of the petitioner was
without any blemish and merely because she stood up to
NC: 2023:KHC:43826
superiors and opposed their wrong-doings, she was being
targeted.
7. The learned counsel submitted that the petitioner,
having rendered services for many years, could not be
terminated on the ground of misconduct and that too,
without an enquiry being held in that regard. He,
therefore, sought quashing of the decision taken by the
Committee not to continue the services of the petitioner
and urged that the petitioner would be continued to work
till she attains the age of superannuation.
8. Per contra, the learned Additional Government
Advocate, contended that the performance of the
petitioner was evaluated and it was found that the
petitioner was guilty of manipulation of records and her
work as a Deputy Project Manager was unsatisfactory. He
sought to highlight the fact that the petitioner had
admitted to creation of records as if she was present in the
meetings though she had never participated in them.
NC: 2023:KHC:43826
9. He also sought to contend that there were several
complaints against the petitioner and she did not deserve
continuation as a Deputy Project Manager.
10. In light of the above submissions, the question that
would have to be considered in this writ petition is as
under:
"Whether the respondent's
decision to dispense with the
services of the petitioner as a
contract employee was just and
proper ? "
11. A Co-ordinate Bench of this Court, in a batch of
matters, which have been referred to above, has clearly
held that the employees who had been engaged on
contractual basis under the ATMA Scheme through the
man-power agencies, are to be continued so long as the
Scheme existed or till the contractual employee attained
the age of superannuation. It has, however been made
clear in this order that this direction to continue the
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NC: 2023:KHC:43826
employees on contractual basis would be subject to their
suitability and could be terminated for misconduct.
12. It is, therefore, clear that by virtue of this order of
the Co-ordinate Bench, the petitioner would not have an
indefeasible right to continue to work till she attained the
age of superannuation.
13. The direction of this Court does provide for the
Government to take a decision to discontinue the services
of the contractual employees, if they are found unsuitable
or if they are guilty of misconduct.
14. In this case, it is not in dispute that the petitioner
was issued with a show-cause notice and the petitioner
gave a lengthy reply on 30.05.2023. The respondents
took objections to the manner in which the reply was
drafted and in fact, returned the same by the letter dated
13.06.2023. Immediately thereafter, the petitioner
submitted an apology letter dated 18.06.2023, which
reads as follows:
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NC: 2023:KHC:43826
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- 12 -
NC: 2023:KHC:43826
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- 13 -
NC: 2023:KHC:43826
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- 14 -
NC: 2023:KHC:43826
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vÉgÀ¼À®Ä, vÀªÀÄä C£ÀĪÀÄwUÁV Cfð ¸À°è¹gÀÄvÉÛãÉ.
CzÀgÉ ¸ÀzÀj £À£Àß gÀeÉ ªÀÄ£À«AiÀÄ£ÀÄß ¥ÀjUÀt¸ÀzÉ
¤gÁPÀj¹ ¤ÃqÀ¯ÁUÀÄwÛzÀÝ »A§gÀºÀ ¥ÀvÀæªÀ£ÀÄß £Á£ÀÄ
£À£Àß £ËPÀjAiÀÄ°è ¸ÀĨsÀzÀævÉ / ¸ÀÄgÀPÀëvÉUÁV ªÀiÁvÀæªÉÃ
¤gÁPÀj¹gÀÄvÉÛãÉAiÉÄà «£ÀB E£ÁߪÀ zÀÄgÀÄzÉÝñÀ
ºÉÆA¢gÀ°®è JA§ CA±ÀªÀ£ÀÄß vÀªÀÄä CªÀUÁºÀ£ÉUÉ
¸À°è¸À§AiÀĸÀÄvÉÛÃ£É ºÁUÀÆ vÀªÀÄä ªÀÄÄA¢£À
- 15 -
NC: 2023:KHC:43826
¸ÀzÁzÉñÀUÀ¼À£ÀÄß ¥Á°¸ÀÄvÉÛãÉAzÀÄ F ªÀÄÆ®PÀ
¥ÀæªÀiÁtÂÃPÀj¸ÀÄvÉÛãÉ.
8. d£À ¥Àæw¤¢üUÀ½AzÀ zÀÆgÀªÁt PÀgÉ ªÀiÁr¹ MvÀÛqÀ vÀAzÀÄ
ªÀiË®åªÀiÁ¥À£ÀPÉÌ CrØAiÀÄÄAlÄ ªÀiÁrgÀĪÀ §UÉÎ:
£À£ÀUÉ vÀªÀÄä PÀbÉÃjAiÀÄ°è DvÀä AiÉÆÃd£ÉAiÀÄr
G¥À AiÉÆÃd£Á ¤zÉÃð±ÀPÀgÀ ºÀÄzÉÝAiÀÄ°è
ªÀÄÄAzÀĪÀgÉAiÀÄ®Ä PÁAiÀiÁðzÉñÀ ¤ÃqÀ®Ä «¼ÀA§ªÁV
£À£ÀUÉ £À£Àß ¸ÀA¸ÁgÀPÉÌ DzsÁgÀªÁVgÀĪÀ, CzÀgÀ®Æè
PÉêÀ® £ÉÃgÀUÀÄwÛUÉ DzsÁgÀzÀ ªÉÄÃ¯É ¤ªÀð»¸ÀÄwÛgÀĪÀ
PÉ®¸ÀªÀ£ÀÄß PÀ¼ÉzÀÄPÉƼÀÄîvÉÛãÉA§ DvÀAPÀ¢AzÀ ªÀiÁvÀæ
¤AiÀĪÀiÁ£ÀĸÁgÀ PÀæªÀĪÀ»¸ÀĪÀAvÉ £À£Àß ¥ÀwAiÀĪÀgÄÀ
d£À¥Àæw¤¢üUÀ¼À §½ C®ªÀvÀÄÛPÉÆArgÀĪÀ ¤«ÄvÀÛ D
d£À¥Àæw¤¢üUÀ¼ÀÄ vÀªÀÄUÉ zÀÆgÀªÁt PÀgÉ
ªÀiÁrgÀ§ºÀÄzÉà «£ÀB ¤AiÀĪÀiÁ¨Á»gÀªÁV £À£Àß
PÁAiÀÄðzÉñÀªÀ£ÀÄß CªÀUÁºÀ£ÉUÉ ¸À°è¸ÀÄvÁÛ E£ÀÄß
ªÀÄÄAzÉAiÀÄÆ ¸ÀºÀ AiÀiÁªÀÅzÉà ¤AiÀĪÀĨÁ»gÀ
PÉ®¸ÀPÁÌV AiÀiÁªÀÅzÉà d£À¥Àæw¤¢üUÀ½AzÀ MvÀÛqÀ
vÀgÀĪÀÅ¢®èªÉAzÀÄ F ªÀÄÆ®PÀ vÀªÀÄä°è
¥ÀæªÀiÁtÂÃPÀj¸ÀÄvÉÛãÉ.
£Á£ÀÄ M§â £ÉÃgÀUÀÄwÛUÉ £ËPÀgÀ¼ÁzÀÝjAzÀ, £À£Àß ºÀÄzÉÝAiÀÄ°è
ªÀÄÄAzÀĪÀgÉAiÀĪÀ EgÁzɬÄAzÀµÉÖ PÉ®ªÉÇAzÀÄ UÉÆvÉÆÛÃ,
UÉÆwÛ®èzÉAiÉÆà PÀbÉÃjAiÀÄ°è ºÁUÀÆ ¥ÀvÀæUÀ¼À°è £ÉÃgÀªÁV
¥Àæ²ß¹gÀÄvÉÛãÉAiÉÄà ºÉÆgÀvÀÄ ªÀÄvÁÛöåªÀÅzÉÃ
zÀÄgÀÄzÉÝñÀ¥ÀÆgÀPÀªÁVgÀĪÀÅ¢®è JA§ CA±ÀªÀ£ÀÄß SÁªÀAzÀgÁzÀAvÀ
vÀªÀÄä°è ¸À°è¸ÀÄvÁÛ DzÁUÀÆå £À£Àß ªÉÄð£À £ÀqÀªÀ½PɬÄAzÉãÁzÀgÀÆ
- 16 -
NC: 2023:KHC:43826
vÀªÀÄUÉ ªÉÊAiÀÄQÛPÀªÁV CxÀªÁ DqÀ½vÁvÀäPÀªÁV vÀ¥ÀÄà JAzÀÄ vÁªÀÅ
¨sÁ«¹zÉÝà DzÀ°è CªÀÅUÀ¼À£É߯Áè F PÀët¢AzÀ¯Éà vÁªÀÅ ªÀÄ£Áß ªÀiÁr
PÀë«Ä¸À¨ÉÃPÉAzÀÄ vÀªÀÄä°è £Á£ÀÄ ºÀÈzÀAiÀÄ¥ÀƪÀðPÀªÁV F ªÀÄÆ®PÀ
PÀëªÉÄAiÀiÁa¸ÀÄvÉÛÃ£É ºÁUÀÆ vÀªÀÄä PÀbÉÃjAiÀÄ°è DvÀä AiÉÆÃd£ÉAiÀÄr
G¥À AiÉÆÃd£Á ¤zÉÃð±ÀPÀgÁV 2023-24£Éà ¸Á°£À°è
ªÀÄÄAzÀĪÀgÉAiÀÄ®Ä ¸ÀÆPÀÛ PÁAiÀiÁðzÉñÀ ¤ÃqÀ¨ÉÃPÉAzÀÄ ªÀÄvÉÆÛªÉÄä
vÀªÀÄä°è PÀ¼ÀPÀ½¬ÄAzÀ PÉÆÃgÀÄvÉÛãÉ.
zsÀ£ÀåªÁzÀUÀ¼ÉÆA¢UÉ
¸ÀܼÀ: ªÀÄAqÀå, EAw vÀªÀÄä «zsÉÃAiÀÄ
¢£ÁAPÀ: 18.06.2023. ¸À»/-
(¸ÀÄavÁæ PÉ.¦.PÉÆÃA ¢°Ã¥ï ºÉZï.©)
ªÀÄjÃUËqÀ §qÁªÀuÉ, ªÀÄAqÀå."
15. The petitioner in the present writ petition, as regards
the issuance of show-cause notice, the reply given by her
and also the apology letter that she submitted, has stated
as follows :
"......The said show cause notice was
issued only to create cause of action to
remove the petitioner from the service,
that before communication of the said
show cause notice, the petitioner had
submitted a representation before the
respondent No.3, 4 and 5 and had made
clear the ill-treat made to the petitioner
and also the petitioner seeks extension of
- 17 -
NC: 2023:KHC:43826
the service, that after receipt of the show
cause notice dated 24/05/2023, the
petitioner had reply to the same through
the letter dated 30/05/2023 by denying
the allegation made in the said show
cause notice and after said reply, the
respondent No.5 had called the petitioner
and informed to tender an apology letter
for continuation of service, as informed
the petitioner had submitted the apology
letter to the respondent No.5 on
18/06/2023. The copy of the show cause
notice dated 24/05/2023, reply to the
show cause notice dated 30/05/2023 and
apology letter dated 18/06/2023 are
herewith produced and marked as
Annexure-K, L and M, respectively. "
16. It is, therefore, clear from the said averments that
the petitioner does not dispute the fact that she tendered
an apology letter to the respondents, though she contends
that the apology letter was given so as to facilitate
continuation of her services.
17. The four-Member Committee, which had been
constituted to evaluate the performance of the petitioner,
- 18 -
NC: 2023:KHC:43826
has submitted an exhaustive report, in which it has been
concluded that the petitioner was guilty of misconduct.
The relevant portion of the report is reproduced for the
sake of clarity:
"¤tðAiÀÄ :
2021-22£Éà ¸Á°£À G¥À AiÉÆÃd£Á
¤zÉÃð±ÀPÀgÀÄ(DvÀä)gÀªÀgÀ PÁAiÀÄðPÀëªÄÀ vÉ ªÀÄvÀÄÛ
ªÀiË®åªÀiÁ¥À£ÀPÁÌV ®¨såÀ «zÀÝ ¢£ÀZÀjAiÀÄ£ÀÄß ¸ÀºÁAiÀÄPÀ PÀȶ
¤zÉÃð±ÀPÀgÀÄUÀ¼ÄÀ ¤ÃrgÀĪÀ G¥À AiÉÆÃd£Á ¤zÉÃð±ÀPÀgÄÀ
(DvÀä)gÀªÀgÀ ¨sÉÃn ªÀgÀ¢AiÉÆA¢UÉ vÁ¼É ªÀiÁr £ÉÆÃrzÁUÀ
ºÉÆÃAzÁtÂPÉAiÀiÁVgÀĪÀÅ¢®è JAzÀÄ G¥À ¸À«ÄwAiÀÄÄ ªÀgÀ¢
¤ÃrgÀĪÀ »£É߯ÉAiÀÄ°è G¥À AiÉÆÃd£Á ¤zÉÃð±ÀPÀgÄÀ (DvÀä)
gÀªÀgÀÄ ¸ÀļÀÄî ªÀiÁ»w ¤ÃrgÀÄvÁÛgÉ JAzÀÄ ¸À«ÄwAiÀÄÄ
C©ü¥ÁæAiÀÄ¥ÀnÖvÄÀ .
2022-23£Éà ¸Á°£À G¥À AiÉÆÃd£Á ¤zÉÃð±ÀPÀgÄÀ (DvÀä)
gÀªÀgÀ PÁAiÀÄðPÀëªÄÀ vÉ ªÀÄvÀÄÛ ªÀiË®åªÀiÁ¥À£ÀªÀ£ÀÄß
PÉÊUÉƼÀî¯Á¬ÄvÀÄ. f¯Áè G¥À AiÉÆÃd£Á ¤zÉÃð±ÀPÀgÄÀ (DvÀä)
PÁAiÀÄðPÀëªÀÄvÉ ªÀiË®åªÀiÁ¥À£À CAPÀ¥n
À Ö £ÀªÄÀ Æ£É (C£ÀħAzsÀ-
1)gÀ ¥ÀæPÁgÀ ªÀiË®åªÀiÁ¥À£ÀzÀ°è 100 CAPÀPÌÉ 70.5 CAPÀUÀ¼À£ÄÀ ß
UÀ½¹gÀÄvÁÛgÉ. ±ÉÃ.75QÌAvÀ PÀrªÉÄ CAPÀ UÀ½¹gÀĪÀÅzÀjAzÀ
PÁAiÀÄðPÀëªÀÄvÉAiÀÄÄ ¤jÃQëvÀ ªÀÄlÖzÀ°è EgÀĪÀÅ¢®è.
F »AzÉ ¢£ÁAPÀ: 24.05.2023gÀAzÀÄ G¥À AiÉÆÃd£Á
¤zÉÃð±ÀPÀgÀÄ (DvÀä) gÀªÀgÀ zÀÄ£ÀðqÀvÉ, ²µÁ×ZÁgÀ G®èAWÀ£É
PÀÄjvÀÄ 8 CA±ÀUÀ¼À£Æ
É ß¼ÀUÆ
É AqÀ £ÉÆÃn¸ï ¤ÃqÀ¯ÁVvÀÄÛ, ¸ÀzÀj
£ÉÆÃn¸ïUÉ ¸ÀªÄÀ eÁ¬Ä¶ ¥Àvæª
À À£ÄÀ ß G¥À AiÉÆÃd£Á
- 19 -
NC: 2023:KHC:43826
¤zÉÃð±ÀPÀgÀÄ (DvÀä) ¤ÃrzÀÝgÄÀ . F ¥Àvæz
À À°è f¯ÉèAiÀÄ°è PÀvÀðªÀå
¤ªÀð»¸ÀÄwÛgÄÀ ªÀ J¯Áè C¢üPÁjUÀ¼À ªÉÄÃ¯É D¥ÁzÀ£É ºÉÆj¹
C¸ÀA§zÀÞ «ªÀgÀuÉ ¤ÃrzÀÝjAzÀ ¸ÀzÀj «ªÀgÀuÁ ¥ÀvÀæªÀ£ÄÀ ß
wgÀ¸ÀÌj¹ CA±ÀªÁgÀÄ «ªÀgÀuÉUÀ¼À£ÄÀ ß ¸À°è¸À®Ä w½¹
¸ÀªÀÄeÁ¬Ä¶ ¥ÀvæPÀ ÌÉ »A§gÀºÀªÀ£ÄÀ ß ¢£ÁAPÀ: 13.06.2023gÀ°è
¤ÃqÀ¯ÁVvÀÄÛ. ¢£ÁAPÀ:19.06.2023gÀ°è vÀªÄÀ ä zÀÄ£ÀðqÀvÉAiÀÄ£ÀÄß
M¦àPÉÆAqÀÄ ªÀÄ£À¸Æ
É Ã PÀëªÄÉ AiÀiÁa¸ÀĪÀÅzÁV °TvÀ
¸ÀªÀÄeÁ¬Ä¶ ¤ÃrgÀÄvÁÛgÉ «£ÀB CA±ÀªÁgÀÄ «ªÀgÀuÉAiÀÄ£ÀÄß
¤ÃrgÀĪÀÅ¢®è ªÀÄvÀÄÛ ¢£ÁAPÀ: 15.09.2023 gÀ°è GZÀÑ
£ÁåAiÀiÁ®AiÀÄzÀ°è zÁªÉ ºÀÆr ¸À°è¹gÀĪÀ zÁR¯ÉUÀ¼À°è
ANNEXURE-M ¥ÀæPÁgÀ CA±ÀªÁgÀÄ PÀëªÉÄAiÀiÁZÀ£Á ¥ÀvæÀ ¤Ãr
vÀªÀÄä zÀÄ£ÀðqÀvÉAiÀÄ£ÀÄß vÁªÉà M¦àPÆ
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ªÀÄÄAzÀĪÀgÉAiÀÄĪÀ EgÁzɬÄAzÀµÖÉà UÉÆwÛ®èzÉ vÀ¥ÄÀ à
ªÀiÁrgÀĪÀÅzÁV w½¹gÀÄvÁÛgÉ.
PÀë«Ä¸À¯ÁgÀzÀ zÀÄ£ÀðqÀvÉ / C£ÀÄavÀ ªÀvÀð£É
vÉÆÃjgÀĪÀÅzÀjAzÀ, ¸ÀļÀÄî ªÀiÁ»w ¤Ãr PÀbÉÃjAiÀÄ£ÀÄß vÀ¥ÄÀ à
zÁjUÉ J¼É¢gÀĪÀÅzÀjAzÀ, ¸ÀPÁðj zÁR¯ÉUÀ¼À£ÄÀ ß
zÀÄgÀÄ¥ÀAiÉÆÃUÀ ¥Àr¹PÉÆArgÀĪÀÅzÀjAzÀ, £ÉêÀÄPÁw
¤AiÀĪÀÄUÀ¼À£ÄÀ ß G®èAX¹gÀĪÀÅzÀjAzÀ, AiÉÆÃd£ÉAiÀÄ ¸ÀªÄÀ ¥ÀðPÀ
C£ÀĵÁ×£À ºÁUÀÆ AiÉÆÃd£ÉAiÀÄr PÁAiÀÄ𠤪Àð»¸ÀÄwÛgÄÀ ªÀ
£ÉÃgÀ UÀÄwÛUÉUÀ¼À PÁAiÀÄ𠤪ÀðºÀÀuÉUÉ vÉÆAzÀgÉ GAlÄ
ªÀiÁrgÀĪÀÅzÀ®èzÉà AiÉÆÃd£ÉAiÀÄ C£ÀĵÁ×£ÀzÀ°è vÀȦÛPÀgÀªÁV
PÀvÀðªÀå ¤ªÀð»¸À¢gÀĪÀÅzÀjAzÀ, PÀbÉÃjUÉ ¸ÀA§AzsÀ«®èzÀ
ªÀåQÛUÀ¼À£ÀÄß PÀgɬĹ PÀbÉÃj PÉ®¸ÀPÌÉ CqÉvÀqÉ GAlÄ
ªÀiÁrgÀĪÀÅzÀjAzÀ, ¸ÀPÁðj zÁR¯ÉUÀ¼À£ÄÀ ß ¸ÀPÁðj PÉ®¸ÀPÌÉ
¤ÃqÀzÉ ªÀĺÀdgï ªÀiÁr zÁR¯ÉUÀ¼À£ÀÄß / PÀqÀvÀUÀ¼À£ÄÀ ß
¥ÀqÉAiÀÄĪÀ ¸ÀAzÀ¨sÀð ¸ÀȶֹgÀĪÀÅzÀjAzÀ, PÀvÀðªÀå ¤ªÀð»¸ÀzÉ
- 20 -
NC: 2023:KHC:43826
ªÀiË®åªÀiÁ¥À£ÀzÀ°è Cw ºÉZÀÄÑ CAPÀ UÀ½¸ÀĪÀ zÀÄgÀÄzÉÝñÀ¢AzÀ
£ÀPÀ° zÁR¯ÉUÀ¼À£ÄÀ ß ¸ÀȶֹgÀĪÀÅzÀjAzÀ ºÁUÀÆ E¯ÁSÉAiÀÄ
»jAiÀÄ C¢üPÁjUÀ½UÉ CUËgÀªÀ vÉÆÃjgÀĪÀÅzÀjAzÀ ªÀÄvÀÄÛ vÀªÄÀ ä
PÀvÀðªÀåªÀ£ÀÄß ±ÀæzÁÞ ¨sÀQÛ¬ÄAzÀ ¤ªÀð»¸À¢gÀĪÀÅzÀjAzÀ EvÁå¢
CA±ÀUÀ¼À£ÀÄß UÀªÄÀ £ÀzÀ°èlÄÖPÆ
É AqÀÄ E¯ÁSÉAiÀÄ »vÀzÈÀ ¶Ö¬ÄAzÀ
ºÁUÀÆ PÀȶ DAiÀÄÄPÀÛgÀ PÁAiÀiÁð®AiÀÄ, ¨ÉAUÀ¼Æ
À gÀÄ gÀªÀgÀ
¸ÀÄvÉÆÛÃ¯É ¥Àvæz
À À ¸ÀASÉå: PÀÈE / DvÀä / DqÀ½vÀ / G.£Áå /
UÀÄwÛUɸÉÃªÉ / 2021-22, ¢£ÁAPÀ: 18.05.2021gÀ DzÉñÀzÀ°è£À
PÀæªÀĸÀASÉå-09gÀ°è £ÀªÄÀ Æ¢¹gÀĪÀ C£ÀħAzsÀzÀ £ÉÃgÀUÀÄwÛUÉ
¸ÉêÉUÉ ¸ÀA§A¢ü¹zÀ ¤§AzsÀ£É ºÁUÀÆ µÀgÀvÄÀ ÛUÀ¼ÄÀ ºÁUÀÆ PÀȶ
¤zÉÃð±À£Á®AiÀÄ, ¨ÉAUÀ¼Æ
À gÀÄ gÀªÀgÀ ¥ÀvæÀ ¸ÀASÉå:PÀÈE / DvÀä /
dAPÀȤ / PÀvÀðªÀåUÀ¼ÄÀ / 2017-18, ¢£ÁAPÀ: 11.07.2017gÀ
£ÉÃgÀUÀÄwÛUÉ ¸ÉêÉUÉ ¸ÀA§A¢ü¹zÀ ¤§AzsÀ£É
G®èAX¹gÀĪÀÅzÀjAzÀ ²æêÀÄw ¸ÀÄavÀæ PÉ.¦., G¥À AiÉÆÃd£Á
¤zÉÃð±ÀPÀgÀÄ(DvÀä) gÀªÀgÀ£ÀÄß PÀvÀðªÀåzÀ°è ªÀÄÄAzÀĪÀgɸÄÀ ªÀÅzÀÄ
¸ÀÆPÀÛªÀ®è JAzÀÄ ¸À«ÄwAiÀÄ°è wêÀiÁ𤹠¸ÀªÁð£ÀĪÀÄvÀ¢AzÀ
¤tðAiÀĪÀ£ÄÀ ß PÉÊUÉÆAqÀÄ ¸À¨sÉAiÀÄ£ÀÄß
ªÀÄÄPÁÛAiÀÄUÉƽ¸À¯Á¬ÄvÀÄ."
¸À»/- ¸À»/- ¸À»/- ¸À»/-
¸ÀzÀ¸Àå PÁAiÀÄðzÀ²ðUÀ¼ÀÄ ¸ÀzÀ¸ÀågÀÄ-1 ¸ÀzÀ¸ÀågÀÄ-2 CzsÀåPÀëgÀÄ
ºÁUÀÆ vÁAwæPÀ G¥À PÀȶ G¥À PÀȶ dAn PÀȶ ¤zÉÃð±ÀPÀgÀÄ,
C¢üPÁj-2, ¤zÉÃð±ÀPÀgÀÄ-1, ¤zÉÃð±ÀPÀgÀÄ-2, ªÀÄAqÀå f¯Éè,
dA.PÀÈ.¤.PÀbÉÃj ªÀÄAqÀå G¥À«¨sÁUÀ ¥ÁAqÀªÀ¥ÀÄgÀ ªÀÄAqÀå
ªÀÄAqÀå ªÀÄAqÀå G¥À«¨sÁUÀ
¥ÁAqÀªÀ¥ÀÄgÀ
18. If a four-Member Committee, comprising of a
Member Secretary and Technical Officer, two Deputy
Agricultural Directors and a Joint Agricultural Director, has
- 21 -
NC: 2023:KHC:43826
unanimously concluded that the conduct of the petitioner
was improper and her performance was not good enough
to continue her as a Deputy Project Manager, this Court
cannot sit in judgment over the said decision and conclude
that the petitioner is suitable for continuation of her
services.
19. It has to be borne in mind that the suitability of an
employee and the misconduct of an employee are to be
judged by the employer and not by a Court of law.
20. In this case, the Committee comprising of four high-
ranking officers has unanimously came to the conclusion
that the petitioner's services were unsatisfactory and in
light of the fact that this Court, in W.P. No.9996 of 2017,
had permitted termination of contractual employees if he
or she was found unsuitable, the decision taken by the
Committee to discontinue the services of the petitioner
cannot be found fault with.
- 22 -
NC: 2023:KHC:43826
21. It may also be pertinent to state here that the
contract which the petitioner entered into with the
Government, contains a Clause, which reads as follows:
" 3. ¸ÉêÁ CªÀ¢üAiÀÄ°è ¹§âA¢AiÀÄ PÁAiÀÄðPÀëªÀÄvÉAiÀÄÄ
AiÀiÁªÀÅzÉà PÀëtzÀ°è vÀȦÛPÀgÀªÁVgÀ¢zÀÝgÉ CxÀªÁ C£ÀÄavÀ
ªÀvÀð£ÉUÀ¼ÀÄ PÀAqÀħAzÀ°è, vÀPÀëtªÉà ¸ÉêɬÄAzÀ ªÀeÁ
ªÀiÁqÀĪÀ C¢üPÁgÀªÀ£ÀÄß f¯Áè dAn PÀȶ ¤zÉÃð±ÀPÀgÀÄ /
AiÉÆÃd£Á ¤zÉÃð±ÀPÀgÀÄ (DvÀä)gÀªÀgÀÄ ºÉÆA¢gÀĪÀgÀÄ."
22. It is, therefore, clear that the petitioner was well
aware that her services could be dispensed with if her
services were found unsatisfactory or that her conduct was
improper. In other words, the contract itself provided for
termination of the services of the petitioner if she
misconducted herself or if she did not perform
satisfactorily.
23. The argument of the learned counsel for the
petitioner that an elaborate enquiry was required to be
conducted, in which event, the petitioner would be able to
clearly establish that she was not guilty of any wrong-
doing and thereafter exonerate herself, is untenable.
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24. It has to be noticed here that the petitioner is an
employee who had been appointed on contractual basis
and therefore, she would not be entitled to claim parity
with a regular permanent employee and demand for an
enquiry be conducted.
25. The services of a contractual employee would
obviously depend on his or her performance during the
subsistence of her contract and if the performance is found
to be unsatisfactory from the point of view of the
employer, the same cannot be questioned.
26. In this case, apart from merely making allegations
during the course of arguments, no mala fides as such
have been alleged against any particular officers. None of
the officers have been named in their individual capacity
to establish her plea of mala fides.
27. I am, therefore, of the view that the respondents
were justified in taking the decision to discontinue the
service of the petitioner and the petitioner, being a
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contractual employee, cannot maintain this writ petition
and contend that her services are required to be
continued.
28. The writ petition is accordingly dismissed.
Sd/-
JUDGE
RK
CT: SN
