Karnataka High Court
Sri. R. M. Venkatappa vs The Managing Director on 9 September, 2024
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WP No. 43168 of 2019
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 9TH DAY OF SEPTEMBER, 2024
BEFORE
THE HON'BLE MRS JUSTICE K.S. HEMALEKHA
WRIT PETITION NO.43168 OF 2019 (S-KSRTC)
BETWEEN:
1. SRI R.M. VENKATAPPA,
AGED ABOUT 47 YEARS,
S/O. MUNIYAPPA,
CONDUCTOR,
TOKEN NO.5874, DEPOT NO.16,
BMTC WEST DIVISION,
DEEPANJALINAGAR,
BANGALORE-560 026.
2. SRI B.C. MAHESH,
AGED ABOUT 57 YEARS,
S/O. CHIKKONAPPA,
CONDUCTOR,
BADGE NO.6011, DEPOT NO.24,
BMTC, NORTH-EAST DIVISION,
DOORAVANINAGAR,
Digitally signed by BANGALORE-560 016.
MAHALAKSHMI B M
Location: HIGH 3. SRI M. SHARADAIAH,
COURT OF
KARNATAKA AGED ABOUT 53 YEARS,
S/O. L. MUNISWAMY,
CONDUCTOR,
BADGE NO.5954, DEPOT NO.8,
BMTC, NORTH DIVISION,
YESHWANTHPUR,
BANGALORE-560 022.
4. SRI H.K. RAJASHEKHAR,
AGED ABOUT 52 YEARS,
S/O. KRISHNAPPA,
CONDUCTOR,
BADGE NO.5996, DEPOT NO.32,
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WP No. 43168 of 2019
BMTC, EAST DIVISION,
SURYANAGAR,
BANGALORE-560 081.
5. SRI M. SHIVASHANKAR,
AGED ABOUT 54 YEARS,
S/O. MUNI ANJANAPPA,
CONDUCTOR,
BADGE NO.6214, DEPOT NO.22,
BMTC, NORTH DIVISION,
PEENYA II STAGE,
BANGALORE-560 058.
6. SRI V.R. NAGARAJ,
AGED ABOUT 56 YEARS,
S/O. RAMA NAIK,
CONDUCTOR,
TOKEN NO.6156, DEPOT NO.8,
BMTC, NORTH DIVISION,
YESHWANTHPUR,
BANGALORE-560 022.
7. SRI BASAVARAJU,
AGED ABOUT 50 YEARS,
S/O. PUTTALINGAIAH,
CONDUCTOR,
TOKEN NO.6082, DEPOT NO.22,
BMTC, NORTH DIVISION,
PEENYA II STAGE,
BANGALORE-560 058.
8. SRI T. JAYANNA,
AGED ABOUT 51 YEARS,
S/O. THIMMAIAH,
CONDUCTOR,
BADGE NO.6221, DEPOT NO.40,
BMTC, NORTH DIVISION,
DASANAPURA, BANGALORE.
9. SRI CHIKKAVENKATAIAH,
AGED ABOUT 54 YEARS,
S/O. LATE THIMMAIAH,
CONDUCTOR,
TOKEN NO.6205, DEPOT NO.31,
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WP No. 43168 of 2019
BMTC, WEST DIVISION,
SUMANAHALLI, BANGALORE.
10. SRI H. NAGARAJU,
AGED ABOUT 54 YEARS,
S/O. LATE HANUMANTHAPPA,
CONDUCTOR,
TOKEN NO.6209, DEPOT NO.33,
BMTC, SOUTH DIVISION,
P.P. LAYOUT, UTTARAHALLI,
BANGALORE-560 061.
11. SRI C. KRISHNAPPA
AGED ABOUT 55 YEARS,
S/O. CHAKRA MUNIYAPPA,
CONDUCTOR,
BADGE NO.6207, DEPOT NO.16,
BMTC, WEST DIVISION,
DEEPANJALINAGAR,
BANGALORE-560 026.
12. SRI NAGARAJ
AGED ABOUT 54 YEARS,
S/O. LATE MUNIYAPPA,
CONDUCTOR,
BADGE NO.6178, DEPOT NO.6,
BMTC, EAST DIVISION,
INDIRANAGAR,
BANGALORE-560 016.
13. SRI S. RAMA NAIK
AGED ABOUT 54 YEARS,
S/O. LATE SEETHYA NAIK,
CONDUCTOR,
BADGE NO.5963, DEPOT NO.4,
BMTC, SOUTH DIVISION,
JAYANAGAR,
BANGALORE-560 011.
14. SRI M. HANUMANTHAIAH
AGED ABOUT 56 YEARS,
S/O. LATE MUNIYAPPA,
CONDUCTOR,
BADGE NO.6175, DEPOT NO.33,
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WP No. 43168 of 2019
BMTC, SOUTH DIVISION,
P.P. LAYOUT, UTTARAHALLI,
BANGALORE-560 061.
15. SRI T. RAMESH
AGED ABOUT 47 YEARS,
S/O. LATE THIMMAPPA,
CONDUCTOR,
TOKEN NO.6025, DEPOT NO.33,
BMTC, SOUTH DIVISION,
P.P. LAYOUT, UTTARAHALLI,
BANGALORE-560 061.
16. SRI M. PILLAPPA
AGED ABOUT 54 YEARS,
S/O. LATE MUNIYELLAPPA,
CONDUCTOR,
BADGE NO.6100, DEPOT NO.24,
BMTC, NORTH EAST DIVISION,
DOORAVANINAGAR,
BANGALORE-560 016.
17. SRI B.C. MUNIRAJU
AGED ABOUT 53 YEARS,
S/O. BACHAPPA,
CONDUCTOR,
BADGE NO.6211, DEPOT NO.30,
BMTC, NORTH DIVISION,
PUTTENAHALLI,
YELAHANKA, BANGALORE.
18. SRI H.G. RAJASEKHAR
AGED ABOUT 49 YEARS,
S/O. H.V. GOVINDARAJ,
CONDUCTOR,
TOKEN NO.6139, DEPOT NO.16,
BMTC, WEST DIVISION,
DEEPANJALINAGAR,
BANGALORE-560 026.
19. SRI P. OBALESHAPPA
AGED ABOUT 53 YEARS,
S/O. PALAIAH,
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WP No. 43168 of 2019
CONDUCTOR,
TOKEN NO.6026, DEPOT NO.16,
BMTC, WEST DIVISION,
DEEPANJALINAGAR,
BANGALORE-560 026.
20. SRI G. GOPALA NAIK
AGED ABOUT 52 YEARS,
S/O. GILIYA NAIK,
CONDUCTOR,
TOKEN NO.6075, DEPOT NO.16,
BMTC, WEST DIVISION,
DEEPANJALINAGAR,
BANGALORE-560 026.
21. SRI RAJU
AGED ABOUT 47 YEARS,
S/O. PUTTANAIK,
CONDUCTOR,
TOKEN NO.6079, DEPOT NO.45,
BMTC, NORTH DIVISION,
M.S. PALYA, BANGALORE.
22. SRI VENKATESH MURTHY
AGED ABOUT 48 YEARS,
S/O. LATE SAMPANGI,
CONDUCTOR,
TOKEN NO.6206, DEPOT NO.14,
BMTC, NORTH-EAST DIVISION,
R.T. NAGAR, BANGALORE-560 032.
23. SRI K.M. YOGANANDA
AGED ABOUT 56 YEARS,
S/O. LATE K.C. MARIYAPPA,
CONDUCTOR,
TOKEN NO.6233, DEPOT NO.2,
BMTC, SOUTH DIVISION,
SHANTHINAGAR,
BANGALORE-560 027.
24. SRI M. MARIYAPPA
AGED ABOUT 54 YEARS,
S/O. MUNIYAPPA,
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WP No. 43168 of 2019
CONDUCTOR,
BADGE NO.6113, DEPOT NO.16,
BMTC, WEST DIVISION,
DEEPANJALINAGAR,
BANGALORE-560 026.
25. SRI K.T. RANGASWAMY
AGED ABOUT 55 YEARS,
S/O. JAVARA NAIK,
CONDUCTOR,
BADGE NO.6055, DEPOT NO.14,
BMTC, NORTH EAST DIVISION,
R.T. NAGAR, BANGALORE-560 032.
26. SRI SHYAMANAIK
AGED ABOUT 57 YEARS,
S/O. KABBALANNA,
CONDUCTOR,
BADGE NO.5877, DEPOT NO.27,
BMTC, EAST DIVISION,
JIGANI, BANGALORE.
27. SRI G. SHIVANNA
AGED ABOUT 53 YEARS,
S/O. LATE GOVINDA NAIK,
CONDUCTOR,
BADGE NO.5949, DEPOT NO.24,
BMTC, NORTH-EAST DIVISION,
DOORAVANINAGAR,
BANGALORE-560 036.
28. SRI C. KRISHNAPPA
AGED ABOUT 49 YEARS,
S/O. NINGAPPA,
CONDUCTOR,
BADGE NO.5881, DEPOT NO.4,
BMTC, SOUTH DIVISION,
JAYANAGAR, BANGALORE-560 026.
29. SRI K.B. SHIVAJI
AGED ABOUT 54 YEARS,
S/O. LATE K.S. BORAIAH,
CONDUCTOR,
TOKEN NO.6219, DEPOT NO.9,
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BMTC, NORTH DIVISION,
PEENYA, BANGALORE.
30. SRI K.N. SAMPANGI RAMAIAH
AGED ABOUT 56 YEARS,
S/O. LATE NARASIMHAIAH,
CONDUCTOR,
TOKEN NO.6033, DEPOT NO.16,
BMTC, WEST DIVISION,
DEEPANJALINAGAR,
BANGALORE-560026.
31. SRI T. GANGAIAH
AGED ABOUT 52 YEARS,
S/O. LATE THIMMA SIDDAIAH,
CONDUCTOR,
TOKEN NO.6162, DEPOT NO.9,
BMTC, NORTH DIVISION,
PEENYA, BANGALORE.
32. SRI HANUMANTHARAYAPPA
AGED ABOUT 54 YEARS,
S/O. LATE OBALAIAH,
CONDUCTOR,
BADGE NO.6064, DEPOT NO.8,
BMTC, NORTH DIVISION,
YESHWANTHPUR, BANGALORE-560022.
33. SRI Y. KRISHNAPPA
AGED ABOUT 53 YEARS,
S/O. LATE YELLAPPA,
CONDUCTOR,
TOKEN NO.6081, DEPOT NO.41,
BMTC, EAST DIVISION,
GUNJUR, BANGALORE.
34. SRI HANUMANTHAIAH
AGED ABOUT 51 YEARS,
S/O. LATE YELLAGAIAH,
CONDUCTOR,
BADGE NO.5941, DEPOT NO.14,
BMTC, NORTH-EAST DIVISION,
R.T.NAGAR, BANGALORE-560032.
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35. SRI K. NAGARJU
AGED ABOUT 55 YEARS,
S/O. LATE KALAPPA,
CONDUCTOR,
BADGE NO.5904, DEPOT NO.8,
BMTC, NORTH DIVISION,
YESHWANTHPUR, BANGALORE-560022.
36. SRI B. RADHAKRISHNA
AGED ABOUT 53 YEARS,
S/O. BASAVARAJU,
CONDUCTOR,
TOKEN NO.6142, DEPOT NO.31,
BMTC, WEST DIVISION,
SUMANAHALLI, BANGALORE.
37. SRI P. BALAKRISHNA
AGED ABOUT 58 YEARS
S/O. M. PAPANNA
CONDUCTOR,
TOKEN NO.6227, DEPOT NO.15,
BMTC, EAST DIVISION,
KORAMANGALA,
BANGALORE-560026.
38. SRI M. PARASHIVAMURTHY
AGED ABOUT 57 YEARS,
S/O. MANCHAIAH,
CONDUCTOR,
BADGE NO.6103, DEPOT NO.14,
BMTC, NORTH EAST DIVISION,
R.T. NAGAR, BANGALORE-560032.
39. SRI THIMMANARASAIAH
AGED ABOUT 57 YEARS,
S/O. LATE UGRA NARASAIAH,
CONDUCTOR,
BADGE NO.6145, DEPOT NO.31,
BMTC WEST DIVISION
SUMANAHALLI, BANGALORE.
40. SRI B.C. RAGANATH
AGED ABOUT 54 YEARS,
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S/O. CHOWDAIAH
CONDUCTOR,
BADGE NO.6118, DEPOT NO.31,
BMTC WEST DIVISION
SUMANAHALLI, BANGALORE.
41. SRI CHIKKA HOMBAIAH
AGED ABOUT 58 YEARS,
S/O. HOMBAIAH
CONDUCTOR,
BADGE NO.5903, DEPOT NO.16,
BMTC, WEST DIVISION,
DEEPANJALINAGAR,
BANGALORE-560026.
42. SRI B.K. SHIVAIAH
AGED ABOUT 55 YEARS,
S/O. LATE KALAIAH,
CONDUCTOR,
BADGE NO.6247, DEPOT NO.11,
BMTC, NORTH DIVISION,
YALAHANKA, BANGALORE-560 064.
43. SRI MAHADEVANNA
AGED ABOUT 52 YEARS,
S/O. CHIKKADANNA,
CONDUCTOR,
BADGE NO.6074, DEPOT NO.33,
BMTC, SOUTH DIVISION, P.P.NAGAR,
UTTARAHALLI, BANGALORE.
44. SRI V. BHASKAR
AGED ABOUT 50 YEARS,
S/O. PUTTAMADAIAH,
CONDUCTOR,
BADGE NO.6048, DEPOT NO.48,
BMTC, NORTH EAST DIVISION,
BHAIRATHI BANDE, BANGALORE.
45. SRI J. KRISHNAPPA
AGED ABOUT 55 YEARS,
S/O. LATE RAMAMULYA,
CONDUCTOR,
TOKEN NO.7470, DEPOT NO.16,
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BMTC, WEST DIVISION,
DEEPANJALINGARA,
BANGALORE-560 026.
46. SRI S.T. NAGARAJA
AGED ABOUT 54 YEARS,
S/O. LATE THOPAIAH,
CONDUCTOR,
TOKEN NO.6032, DEPOT NO.38,
BMTC, EAST DIVISION, BANGALORE.
47. SRI RAMAKRISHNA
AGED ABOUT 53 YEARS,
S/O. LATE BETTAIAH,
CONDUCTOR,
BADGE NO.7421, DEPOT NO.31,
BMTC, WEST DIVISION,
SUMANAHALLI, BANGALORE.
48. SRI S. SHARAVANA
AGED ABOUT 47 YEARS,
S/O. SAMPANGIRAMA,
CONDUCTOR,
BADGE NO.6027, DEPOT NO.14,
BMTC, NORTH EAST DIVISION,
R.T.NAGAR, BANGALORE-560 038.
49. SRI R. RAMESH
AGED ABOUT 49 YEARS,
S/O. LATE RANGAIAH,
R/AT NO.357, 10TH CROSS,
SHASTRINAGAR, T.R.NAGAR POST,
BANGALORE-560 028.
50. SRI D.K. NARASIMHA MURTHY
AGED ABOUT 54 YEARS,
S/O. KADURAPPA,
NO.520, DARABENDRE,
2ND CROSS, SHETTIHALLI,
JALAHALLI WEST,
BANGALORE-560015.
51. SRI S.M. CHIKKARAMAIAH
AGED ABOUT 52 YEARS,
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S/O. MUNIYAPPA,
CONDUCTOR,
TOKEN NO.6193, DEPOT NO.3,
NO.43, 3RD CROSS, B.M.K. NAGARA,
NEW BYAPPANAHALLI,
INDIRANAGAR POST,
BANGALORE-560038.
52. SRI K.N. RAJENDRAKUMAR
AGED ABOUT 57 YEARS,
S/O. NARAYANAPPA,
CONDUCTOR,
DEPOT NO.15, TOKEN NO.6229,
KODATHIGRAMA, KORKAL POST,
BANGALORE-560035.
53. SRI R. MUNIRAJU
AGED ABOUT 52 YEARS,
S/O. LATE RANGAHANUMAIAH,
BADGE NO.7391, DEPOT NO.16,
BMTC WEST DIVISION,
DEEPANJALINAGAR,
BANGALORE-560026.
54. SRI P.C. MAHESHA
AGED ABOUT 48 YEARS,
S/O. LATE CHANDRAPPAGOWDA,
CONDUCTOR,
TOKEN NO.7538, BMTC WEST DIVISION,
DEPOT NO.16, DEEPANJALINAGAR,
BANGALORE-560026.
55. SRI A. RAM MOHAN
AGED ABOUT 52 YEARS,
S/O. ANNIYAPPA
CONDUCTOR,
TOKEN NO.5123, DEPOT NO.11,
BMTC NORTH DIVISION,
YELAHANKA, BANGALORE.
56. SRI S. KULASHEKARAN
AGED ABOUT 53 YEARS,
S/O. G.V. SADANANDAN,
CONDUCTOR,
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WP No. 43168 of 2019
TOKEN NO.6080, DEPOT NO.3,
BMTC SOUTH DIVISION, K.H. ROAD,
BANGALORE-560027. ... PETITIONERS
(BY SRI MUKKANNAPPA S.B., ADVOCATE)
AND:
1. THE MANAGING DIRECTOR,
BANGALORE METROPOLITAN
TRANSPORT CORPORATION,
CENTRAL OFFICES, K.H. ROAD,
SHANTHINAGAR,
BANGALORE-560027.
2. THE CHIEF PERSONNEL MANAGER,
BANGLAORE METROPOLITAN
TRANSPORT CORPORATION,
CENTRAL OFFICES,
K.H. ROAD, SHANTHINAGAR,
BANGALORE-560027. ... RESPONDENTS
(BY SMT. H.R. RENUKA, ADVOCATE FOR R-1 & R-2)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO DIRECT THE
RESPONDENTS CORPORATION TO ASSIGN THE RANKING OF THE
PETITIONERS IN ACCORDANCE WITH THE SELECT LIST AND NOT
ON THE BASIS OF THE TAKING ASSIGNED IN THE PROBATIONARY
LIST AND BY EFFECTING THE NECESSARY CORRECTIONS IN THE
PROVISIONAL SENIORITY LIST DATED 18.03.2019 AT ANNEXURE-
M UNDER THE FACTS AND CIRCUMSTANCES OF THE CASE;
DIRECT THE RESPONDENTS TO EXTEND THE BENEFIT OF PAST
SERVICE, SENIORITY, PROMOTION AND ALL OTHER
CONSEQUENTIAL MONETARY BENEFITS AS REQUESTED BY THE
PETITIONERS IN THE WRITTEN REPRESENTATIONS DATED
20.08.2019 AT ANNEXURE-B BY STRICTLY FOLLOWING THE
GUIDELINES AS STIPULATED IN THE CIRCULAR DATED
16.09.1993 AT ANNEXURE-H UNDER THE FACTS AND
CIRCUMSTANCES OF THE CASE.
THIS WRIT PETITION COMING ON FOR DICTATING
ORDERS, THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
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WP No. 43168 of 2019
CORAM: HON'BLE MRS JUSTICE K.S. HEMALEKHA
ORAL ORDER
Petitioners are seeking a writ of mandamus directing
the Corporation to assign the ranking of the petitioners in
accordance with the select list, and not on the basis of the
ranking assigned in the probationary list by effecting
necessary correction in the provisional seniority list dated
18.03.2019 at Annexure - M and sought a direction to
extend the benefit of past service, seniority, promotion
and all other consequential monetary benefits as
requested by the petitioners in the written representation
dated 20.08.2019 at Annexure-N by strictly the following
guidelines as stipulated in the Circular dated 16.09.1993
at Annexure-H.
2. Petitioners were working as the conductors in
BMTC and belong to scheduled caste and scheduled tribes.
The respondent-Corporation issued a Notification No.1/92
on 04.01.1992 for recruitment to the post of drivers and
conductors i.e., 723 posts of drivers and 553 posts of
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conductors in North and South division of BTS, the
petitioners applied for the post of conductors pursuant to
the recruitment notification, at the time of the notification
issued by the respondent, the State Government imposed
a ban on direct recruitment, as a result, direct recruitment
did not take place and the select list for the said post
pursuant to the Notification No.1/92 was not published.
The respondent, in order to operate schedules without any
interruption and to provide transport facilities to the
traveling commuters, made temporary arrangement by
engaging services of local candidates belonging to the
Scheduled castes and Scheduled Tribes, among the
candidates who had applied to the post of conductors in
terms of the Notification No.1/92 and accordingly, the
respondent-Corporation issued an order of appointment to
the local candidates referred to in the Notification No.1/92
to work as conductors temporarily for a specific period,
subject to extension from time to time with the basic pay
along with other allowances fixed for the post of conductor
as specified in the Notification.
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3. The tenure of the appointment as a local
candidate to the petitioners did not confer any right to
continue in service of the corporation or seek for
appointment to such posts or to any other posts in the
Corporation and the temporary appointment orders were
issued to as many as 82 local candidates as drivers and
conductors, who belonged to the Scheduled Castes and
Scheduled Tribes on temporary basis with effect from
05.03.1992. In August 1992, the respondent-corporation
decided to discontinue the services of all the candidates
who were appointed temporarily for a specific period. The
petitioners questioned the decision of the respondent-
Corporation in W.P.No.25519/1992 and connected cases
and sought declaration to declare that they are regularly
recruited drivers and conductors as per the Karnataka
State Transport Corporation (Cadre and Recruitment)
Regulation, 1982 and direct the Corporation to regularize
the services of the petitioners. This Court, vide order
dated 22.02.1993, passed the following order:
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"7. Some petitioner have been selected through
the Employment Exchange and some others
have been appointed and continued in service
from time to time, either by the Corporation
itself or under the interim orders of this Court.
In respect of such employees until permanent
arrangements are made or if the temporary
exigency which had arisen has already ceased
to exist, shall not be disturbed.
8. In case any of the petitioners who have made
applications pursuant to the advertisements
referred to above calling for applications for
appointment in the Corporation have been
selected but not appointed for various reasons
and are now age barred, due weightage to the
same shall be given in future appointments to
be made by the Corporation. Such weightage
shall be the deduction of the period that has
lapsed between the recruitment attempted to
be made and abandoned and fresh recruitment
to be made.
9. These writ petitions shall stand disposed of
accordingly."
4. Pursuant to the order passed in the above
mentioned writ petitions, the services of 401 candidates
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including the petitioners were discontinued vide order
dated 10.04.1993. The petitioners and the similarly
situated candidates approached the State Government
seeking relief to make provision for their appointment by
invoking the provisions of Road Transport Corporation Act,
1950, the State Government issued an order on
14.05.1993 directing to reinstate the temporary
employees who belonged to Scheduled Castes and
Schedule Tribes and a report to this effect was directed to
be submitted to the State Government.
5. Pursuant to the order dated 14.05.1993, the
Corporation framed guidelines to reinstate all 882
candidates (conductors and driver) belonging to the
Scheduled Castes and Scheduled Tribes. The respondent-
Corporation appointed the candidates for the post of
conductors and placed them on probation from the date of
reporting to duty in terms of the order dated 04.11.1995.
As per the guidelines issued by the Corporation, the
petitioners were placed as badli conductors in the
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respondent-Corporation until their services were
regularized in proportion with the vacancies arising from
time to time and hence, the petitioners who were selected
by virtue of the Government order dated 14.05.1993 were
placed below the selected candidates published in the
select list for the post of conductors.
6. The contention of the petitioner is that the
provisional list of the conductors dated 18.03.2019 at
Annexure-M, the candidates at Sl.Nos.219 to 744 are
selected candidates in respect of the recruitment
Notification No.1/92 in the year 1992, whereas, Sl.
Nos.745 to 902 are the candidates appointed pursuant to
the Government order dated 14.05.1993. That, while
assigning the ranking and placing the petitioners on
probation, the petitioners herein, who were working
against the existing sanctioned vacancy, the petitioners
have to be placed on probation immediately after
reinstatement and the circular at Annexure - M and have
not been followed by the respondent - Corporation.
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7. It is relevant to note that the petitioners are
appointed pursuant to the Government order dated
14.05.1993 and were placed below the selected candidates
under Notification No.1/92 and the probationary dates of
these candidates was revised vide order dated 28.06.2019
by a final selection list.
8. Learned counsel for the respondent has filed a
memo along with the final seniority list of the conductors
dated 28.06.2019, which is in compliance with the
judgment of the Apex Court in the case of B.K. Pavithra
and others Vs. Union of India Case-II1 and in terms of
the guidelines issued by the Apex Court and also the State
Government, the provisional seniority list from 27.04.1978
to 15.05.2019 was prepared for the post of conductor and
the same was published by the Corporation on 29.05.2019
calling for the objections to be filed within seven days.
AIR 2019 SC 2723
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9. The petitioners have not filed objections to the
provisional seniority list, the Corporation considered the
objections filed by the other employees within the
stipulated period and published the final seniority list of
the conductor dated 28.06.2019. List was redone
pursuant to the order passed by the Apex Court in the
case of B.K. Pavithra Case -II and the names of the
petitioners who were appointed pursuant to the directions
of the State Government dated 16.09.1993 was found in
the place in the seniority list dated 28.06.2019.
10. The select list of the Corporation is in terms of
the decision taken by the Board to the order of the
Government dated 14.05.1993, the relevant portion of the
resolution at Annexure-H reads as under:
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- 21 -
NC: 2024:KHC:36885
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NC: 2024:KHC:36885
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NC: 2024:KHC:36885
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¤ÃqÀ¨ÉÃPÀÄ."
11. The petitioners were issued with the provisional
seniority list dated 18.03.2019 and the final seniority list
on 28.06.2019, the petitioners have accepted the
provisional and the seniority list and did not file objections
to the provisional list, whereby, the final seniority list was
published and the seniority list dated 28.06.2019 has not
been challenged by the petitioners. The petitioners do not
have the benefits available to the regular candidates
appointed in terms of the Notification No.1/92 and the
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NC: 2024:KHC:36885
petitioners are seeking for seniority which is on the basis
of the Government Order dated 14.05.1993, the
appointment of petitioners on probation was subject to the
availability of the vacancy as could be seen from the
resolution dated 28.08.1993, the petition lacks merit and
for the forgoing reasons, the petition is liable to be
dismissed. Accordingly, this Court pass the following:
ORDER
Writ petition is dismissed as devoid of merit.
Sd/-
(K.S. HEMALEKHA)
JUDGE
MBM
