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: 1 : IN THE HIGH COURT OF KARNATAKA DHARWAD BENCH
DATED THIS THE 10TH DAY OF JULY, 2015 BEFORE THE HON’BLE MR. JUSTICE ARAVIND KUMAR
WRIT PETITION No.21216 OF 2014 CONNECTED WITH WP No.108991/2014, WP No.108986/2014 WP Nos.109282/2014 & 109294-310/2014 WP Nos.111162/2014 & 100853–858/2015 WP Nos.111163/2014 & 100846–852/2015 WP No.108979/2014, WP No.109265/2014 WP No.108992/2014, WP No.108984/2014 WP No.108976/2014, WP No.108978/2014 WP No.108989/2014, WP No.109264/2014 WP No.109261/2014, WP No.108988/2014 WP No.109273/2014, WP No.108983/2014 WP Nos.100077-100079/2015, WP No.108980/2014 WP No.109274/2014, WP No.109275/2014 WP No.109280/2014, WP Nos.101104/2015 & 101105-125/2015 WP No.100958/2015, WP No.108974/2014 WP No.113061/2014, WP Nos.109283/2014 & 109311-319/2014 WP Nos.110012/2014 & 100916-925/2015 & 100926/2015 WP No.108981/2014, WP No.110011/2014 & 100905-915/2015 WP Nos.109517–109547/2014 & 109548/2014 WP Nos.109549-109556/2014 & 109557/2014 WP No.101240/2015, WP Nos.101084–101103/2015 WP No.109421/2014, WP No.109426/ 2014 WP Nos.109227-109243/2014 WP Nos.109034/2014 & 109121-140/2014 WP No.109032/2014, WP No.109272/2014 WP No.108975/2014, WP Nos.109331–109344/2014 WP Nos.109322–109330/2014, WP Nos.109484–109498/2014, WP No.108987/2014 WP No.108990/2014 R
: 2 : WP Nos.101128/2015 & 101185–187/2015 WP Nos.101127/2015 & 101168–183/2015 WP Nos.101129/2015 & 101184/2015 WP No.109423/2014, WP No.109425/ 2014 WP No.109431/ 2014, WP No.109422/2014 WP No.109420/2014, WP No.109418/2014 WP No.109419/2014, WP No.109427/2014 WP No.109424/2014, WP No.109430/2014 WP No.109428/2014, WP No.109429/2014 WP No.101218/2015, WP No.101398/2015 WP No.101359/2015 WP Nos.101130/2015 & 101652/2015 & 101653-662/2015 WP Nos.101131/2015 & 101649-651/2015 WP Nos.101456–101472/2015, WP Nos.102032-102033/2015, WP Nos.102020-102031/2015, WP Nos.101630–101639/2015, WP Nos.101620–101629/2015, WP Nos.101233–101235/2015, WP No.101364/2015, WP Nos.101603–101615/2015, WP No.101530/2015, WP No.101399/2015, WP Nos.101618–101619/2015, WP No.108977/2014, WP No.108948/2014, WP No.108949/2014,WP No.108950/2014, WP No.108951/2014, WP No.102092/2015, WP Nos.102093/2015 & 102095–104/2015, WP Nos.102094/2015 & 102105/2015, WP Nos.102106-102110/2015, WP Nos.109081–109098/2014, WP Nos.109044–109080/2014, WP No.108982/2014, WP Nos.109432–109434 & 109435–437/2014, WP Nos.102118–102119/2015, WP Nos.101221–101222/2015, WP No.101714/2015, WP Nos.101958–101961/2015, WP Nos.101699–101713/2015, WP Nos.102111–102115/2015, WP Nos.101947–101957/2015, WP Nos.101962–101964/2015, WP Nos.102283–102286/2015, WP Nos.102287–102291/2015 & 102356–359/2015,
: 3 : WP No.102076/2015, WP Nos.102173–102193/2015, WP No.101675/2015, WP No.109514/2014, WP No.109276/2014, WP Nos.101356-358/2015, WP No.102400/2015, WP Nos.102390-394/2015 & 102464-465/2015, WP Nos.102388-389/2015, WP No.112087/2014, WP No.102399/2015, WP Nos.102395-398/2015, WP Nos.102239-248/2015, WP Nos.102292-296/2015 & 102365/2015, WP No.102496/2015, WP No.102497/2015, WP No.102427/2015, WP Nos.104207-210/2014, WP Nos.102116-117/2015 (S-RES)
IN WP NO. 21216 OF 2014:
BETWEEN:
DR (MS) B K NAIK, D/O K.T NAIK, AGED ABOUT 52 YEARS, ASSOCIATE PROFESSOR, SVM COLLEGE, ILKAL, BAGALKOT DIST. KARNATAKA-587101.
... PETITIONER
(BY SRI. JANARDHANA G, ADVOCATE)
AND:
STATE OF KARNATAKA MINISTRY OF LAY AND PARLIAMENTARY AFFIARS, REPRESNETED BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU -560 001.
DIRECTOR OF COLLEGIATE EDUCATION, GOVENRMENT OF KARNATAKA, SESHADRI ROAD,
: 4 :
BENGALURU-560 001.
THE PRINICPAL, SVM ART, SCIENCE AND COMMERCE COLLEGE, ILKALA, BAGALKOT DIST. KARNATAKA-587101.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI. RAVI V.HOSMANI, AGA FOR R1 AND R2, SRI RAJSHEKHAR BURJI, ADV. FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEX-F PUBLISHED IN KARNATAKA GAZETTE DTD.12.2.2014 AND DIRECT THE R-1 TO FOLLOW THE DECISION RENDERED BY THIS COURT IN W.A.NO.848/2008 C/W 450/2007 DTD.3.11.2009 VIDE ANNEXURE-E IN TREATING THE PRIVATE EDUCATIONAL INSTITUTIONS EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES IN PROVIDING SERVICE BENEFITS TO THEM.
IN WP NO. 108991 OF 2014:
BETWEEN:
SHRI MAHADEV B PATIL, AGE: 42 YEARS, OCC: SELECTION GRADE LECTURER, SGES RURAL POLYTECHNIC TARIHAL, HUBBALLI, DIST: DHARWAD.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY LAW & PARLIAMENTARY
AFFAIRS DEPARTMENT, VIDHANA SOUDHA, BENGALURU.
: 5 : 2. STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY HIGHER EDUCATION DEPARTMENT M S BUILDING, BENGALURU.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL SGES, RURAL POLYTECHNIC TARIHAL, HUBBALLI DIST: DHARWAD.
.. RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DATED:12.02.2014, ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J, CIRCULAR ISSUED BY THE RESPONDENT NO.3 DATED:05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP NO. 108986 OF 2014:
BETWEEN:
SHRI NARAYANRAO B BAMMIGATTI AGED ABOUT: 45 YEARS, OCC: SELECTION GRADE LECTURER, SGES RURAL POLYTECHNIC TARIHAL, HUBBALLI-580026, DIST: DHARWAD.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
: 6 :
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY,
LAW & PARLIAMENTARY
AFFAIRS DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU -560001.
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT,
M S BUILDING,
BENGALURU -560001.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA,
PALACE ROAD,
BENGALURU -560001.
THE PRINCIPAL SGES, RURAL POLYTECHNIC,
TARIHAL, HUBBALLI-26,
DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3 )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DATED 12.02.2014 IN NUMBER SAMVYASHA E 60 SHASANA 2013 BANGALORE ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J CIRCULAR BEARING NO. DTE 4 GRT(2) 2014 ISSUED BY THE RESPONDENT NO.3 DATED 05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
: 7 : IN WP Nos.109282/2014 & 109294-310/2014:
BETWEEN:
SHRI HANAMATTAPPA S/O. KALLAPPA RAJOOR, AGE: 52 YEARS, OCC: ASSOCIATE PROFESSOR OF PHYSICS, SRI KALMESHWAR VIDYAPRASARAK SAMITHI’S ARTS, SCIENCE & COMMERCE COLLEGE, HOLEALUR, TQ: RON, DIST: GADAG
SHRI SHEKARAPPA S/O. VEERAPPA ANDANSHETRA AGE: 52 YEARS, OCC: ASSOCIATE PROFESSOR OF KANNADA, --- REST DO----
SHRI RAJENDRAKUMAR S/O. SHIDDANAGOUDA PATIL AGE: 52 YEARS OCC: ASSOCIATE PROFESSOR OF COMMERCE --- REST DO----
SHRI MALLAPPA S/O. NEELAPPA KADAPATTI AGE: 51 YEARS OCC: ASSOCIATE PROFESSOR OF HISTORY --- REST DO----
SHRI PRAKASH S/O. SHANKARAPPA KANAVI AGE: 50 YEARS OCC: ASSOCIATE PROFESSOR OF CHEMISTRY --- REST DO----
: 8 :
SHRI NURANDAGOUDA S/O. RANGANAGOUDA HIRESAKKARAGOUDAR AGE: 50 YEARS OCC: ASSOCIATE PROFESSOR OF MATHEMATICS --- REST DO----
SHRI NAGAPPA S/O. SHANKARAPPA HUNASHIKATTI AGE: 52 YEARS OCC: ASSOCIATE PROFESSOR OF KANNADA --- REST DO----
SHRI PARASURAM S/O. REVANDHIDDAPPA SADUGOL AGE: 51 YEARS OCC: ASSOCIATE PROFESSOR OF COMMERCE --- REST DO----
SHRI GANGADHAR S/O. PUTTAPPA CHAKRASALI AGE: 53 YEARS OCC: ASSOCIATE PROFESSOR --- REST DO----
SHRI SHIDDLINGAPPA S/O. SANGAPPA HURKADLI AGE: 49 YEARS OCC: ASSOCIATE PROFESSOR OF SOCIOLOGY --- REST DO----
SHRI MANOHAR S/O. KANTEPPA ROTTI AGE: 53 YEARS OCC: ASSOCIATE PROFESSOR OF COMMERCE --- REST DO----
: 9 : 12. PRABHUDEVE S/O. ANDANAPPA GANJIHAL AGE: 50 YEARS OCC: ASSOCIATE PROFESSOR OF KANNADA --- REST DO----
SHRI SANGAPPA S/O. BASAPPA SAJJANAR AGE: 48 YEARS OCC: ASSOCIATE PROFESSOR OF CHEMISTRY --- REST DO----
SHRI BASAVARAJ S/O. APPANNA BELAVATAGI AGE: 54 YEARS OCC: ASSOCIATE PROFESSOR OF ECONOMICS --- REST DO----
SHRI GANGADHAR S/O. VEERBHADRAPPA BILAGI AGE: 54 YEARS OCC: ASSOCIATE PROFESSOR OF MATHEMATICS --- REST DO----
SHRI SHEKAPPA S/O. YENKAPPA PUJAR AGE: 48 YEARS OCC: ASSOCIATE PROFESSOR OF PHYSICS --- REST DO----
SHRI LINGABASAPPA S/O. BASAPPA KAPPALI AGE: 53 YEARS, OCC: LIBRARIAN --- REST DO----
SHRI AMARESHAGOUDA
: 10 : S/O. SHIVASHANKARAGOUDA PATIL AGE: 55 YEARS OCC: PHYSICAL DIRECTOR --- REST DO----
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, R/BY ITS PRINCIPAL SECRETARY VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION R/BY ITS SECRETARY VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER DEPARTMENT OF EDUCATION BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION GOVERNMENT OF KARNATAKA VISHWESHWARIAH CIRCLE, BENGALURU.
THE REGIONAL JOINT DIRECTOR COLLEGIATE EDUCATION MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD .
SRI KALMESHWARA VIDYAPRASARAK
SAMITHI HOLEALUR, TQ: RON, DIST: GADAG R/BY ITS CHAIRMAN
: 11 : 7. THE PRINCIPAL SRI KALMESHWARA VIDYAPRASARAK
SAMITHI’S ARTS, SCIENCE &
COMMERCE COLLEGE,
HOLEALUR,
TQ: RON DIST: GADAG.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5 )
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-H PUBLISHED IN KARNATAKA GAZETTE IN NO.SAVYASHAE 60 SHASANA 2013, BENGALURU DATED 12.02.2014 IN PART IV(A) AND ETC.,
IN WP Nos.111162/2014 & 100853-858/2015:
BETWEEN:
SHRI SHIVAYOGAPPA S/O REVAPPA YEMMI AGE: 50 YEARS, OCC: ASSOCIATE PROFESSOR (COMMERCE), GOOD NEWS WELFARE SOCIETYS, ARTS & COMMERCE FIRST GRADE COLLEGE, KALAGHATAGI, TQ: KALAGHATAGI, DIST: DHARWAD
DR.MAHESH S/O DHARMAPPA HORAKERI AGE: 46 YEARS, OCC: LIBRARIAN, GOOD NEWS WELFARE SOCIETYS, ARTS & COMMERCE FIRST GRADE COLLEGE, KALAGHATAGI, TQ: KALAGHATAGI, DIST: DHARWAD
DR.VIJAYKUMAR R BETGAR AGE: 50 YEARS, OCC: ASSOCIATE PROFESSOR (POLITICAL SCIENCE), R/O.HOUSE NO.8562/A/1,
: 12 : VITTAL NIVAS, KOPPAD KERI, M B NAGAR, DHARWAD.
DR.BASAVARAJ BIRADAR AGE: 50 YEARS, OCC: ASSOCIATE PROFESSOR (KANNADA), R/O. BANASHANKARI KRUPA, OPP.ACC CEMENT SHOP, SRIDEVI NAGAR, YALAKKI SHETTAR COLONY, DHARWAD.
SHRI GURUPAD R SOOLIBHAVI AGE: 52 YEARS, OCC: ASSOCIATE PROFESSOR (SOCIOLOGY), R/O.C/O.DR.J A HADAGALI, I MAIN, RAJATAGIRI, DHARWAD
PROF.SHANTALA S NAYAK AGE: 53 YEARS, OCC: ASSOCIATE PROFESSOR (KANNADA), R/O. OM PRASHANTAM, HUBLI, KARWAR ROAD, NEAR APMC, KALGHATGI, DIST: DHARWAD
PROF.ANITA BHAT AGE: 52 YEARS, OCC: ASSOCIATE PROFESSOR (HISTORY), R/O.ANUGRAHA, C/O.N S UPADHYA, ADVOCATE, VIDYAGIRI, KALGHATGI, DIST: DHARWAD.
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA TO THE DEPARTMENT OF LAW &
: 13 : PARLIAMENTARY AFFAIRS, RPTD.BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION, RPTD.BY ITS PRINCIPAL SECRETARY,
VIDHANA SOUDHA,
BENGALURU
THE COMMISSIONER DEPARTMENT OF EDUCATION, NRUPATUNGA ROAD, BENGALURU
THE DIRECTOR OF COLLEGIATE EDUCATION GOVERNMENT OF KARNATAKA, VISHWESHWARIAH CIRCLE, BENGALURU.
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDA, D C COMPOUND, DHARWAD
GOOD NEWS WELFARE SOCIETY, KALAGHATAGI, DIST: DHARWAD RPTD.BY ITS THE ADMINISTRATOR
/SECRETARY
THE PRINCIPAL GOOD NEWS WELFARE SOCIETY, ARTS & COMMERCE, 1ST GRADE COLLEGE, KALAGHATAGI, DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF
: 14 : "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUENTLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-M AND ETC.,
IN WP Nos.111163 OF 2014 & 100846-852/2015:
BETWEEN:
SMT.LOVELY PRABHA D/O JEORGE MICHAEL, AGE: 52 YEARS, OCC: FIRST DIVISION ASSISTANT (FDA), R/O. MATHA KRUPA, GANDHI NAGAR, KALGHATGI, DIST: DHARWAD
SMT.ANNAMMA CHACKO AGE: 53 YEARS, OCC: SECOND DIVISION ASSISTANT (SDA) R/O.C/O.ST.MARY’S SCHOOL, BELVANTAR POST, MACHAPUR, KALGHATGI, DIST: DHARWAD
SHRI LOKKUS S/O SAVER LOPIS, AGE: 51 YEARS, OCC: SECOND DIVISION ASSISTANT (SDA) R/O. MATHA KRUPA, GANDHI NAGAR, KALGHATGI, DIST: DHARWAD
SHRI K A NADAF AGE: 51 YEARS, OCC: TYPIST, R/O. PLOT NO.57,
THIMMASAGAR ROAD,
SANTOSH NAGAR, OLD HUBBALLI, (NEKAR NAGAR AREA), HUBBALLI, DIST: DHARWAD
SHRI RUDRAYYA K KOTI AGE: 51 YEARS, OCC: ATTENDER, R/O. BISANALLI,
: 15 :
THIMMASAGAR ROAD,
SANTOSH NAGAR, OLD HUBBALLI,
(NEKAR NAGAR AREA), HUBBALLI,
DIST: DHARWAD
SHRI SYLWESTER C PANNAKAR AGE: 49 YEARS, OCC: POEN,
R/O.AT POST: TAMARIKOPPA,
TQ: KALGHATGI, DIST: DHARWAD
SHRI BASTEPPA T TUMAKANNAVAR AGE: 49 YEARS, OCC: POEN, R/O.AT POST: TAMARIKOPPA,
TQ: KALGHATGI, DIST: DHARWAD
SHRI REMIJI S/O JOHN HANIYAVAR AGE: 40 YEARS, OCC: POEN, R/O.AT POST: TAMARIKOPPA,
TQ: KALGHATGI, DIST: DHARWAD. ... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA TO THE DEPRTMENT OF LAW & PARLIMENTARY AFFAIRS, RPTD.BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA TO THE DEPRTMENT OF EDUCATION, RPTD.BY ITS PRINCIPAL SECRETARY,
VIDHANA SOUDHA,
BENGALURU.
THE COMMISSIONER DEPRTMENT OF EDUCATION, NRUPATUNGA ROAD, BENGALURU.
: 16 : 4. THE DIRECTOR OF COLLEGIATE EDUCATION, GOVERNMENT OF KARNATAKA, VISHWESHWARIAH CIRCLE, BENGALURU.
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDA, D C COUMPOUND, DHARWAD
GOOD NEWS WELFARE SOCIETY KALAGHATAGI, DIST: DHARWAD, RPTD.BY ITS
ADMINISTRATOR/SECRETARY
THE PRINCIPAL GOOD NEWS WELFARE SOCIETY, ARTS & COMMERCE, 1ST GRADE COLLEGE, KALAGHATAGI, DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF " KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUENTLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-K AND ETC.,
IN WP No.108979/2014:
BETWEEN:
SHRI JAGADISH H DYAVAPPANAVAR, AGED ABOUT 48 YEARS, OCC: SELECTION GRADE LECTURER, SGES RURAL POLYTECHNIC,
: 17 : TARIHAL, HUBBALLI-580 026, DIST: DHARWAD.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY,
LAW & PARLIAMENTARY AFFAIRS
DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU -560001.
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT,
M S BUILDING,
BENGALURU -560001.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA,
PALACE ROAD,
BENGALURU -560001.
THE PRINCIPAL SGES, RURAL POLYTECHNIC,
TARIHAL, HUBBALLI-26,
DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J CIRCULAR PASSED BY THE RESPONDENT NO.3 DTD.05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
: 18 : IN WP No.109265/2014:
BETWEEN:
SHRI SUBRAY NARAYAN HEGDE AGE: 49 YEARS, OCC: SELECTION GRADE LECTURER SRI VIDYADIRAJ POLYTECHNIC KUMTA DIST: UTTAR KANNADA.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY LAW AND PARLIAMENTARY AFFAIRS
DEPARTMENT, VIDHANA SOUDHA, BENGALURU
STATE OF KARNATAKA R/BY ITS UNDER SECRETARY, EDUCATION DEPARTMENT (TECHNICAL EDUCATION), M S BUILDING, BENGALURU
DIRECTOR OF TECHNICAL EDUCATION GOVT OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL SRI VIDYADIRAJ POLYTECHNIC KUMTA DIST: UTTAR KANNADA.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DATED 12.02.2014 ISSUED BY RESPONDENT NO.1
: 19 : AND ANNEXURE-J CIRCULAR PASSED BY THE RESPONDENT NO.3 DATED 05.09.2014 AND DIRECT THE RESPODNENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP No.108992/2014:
BETWEEN:
SMT.AKKAMAHADEVI Y NAVALAGUND AGE: 44 YEARS OCC: SELECTION GRADE LECTURER SGES RURAL POLYTECHNIC TARIHAL HUBBALLI, DIST: DHARWAD.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY LAW & PARLIAMENTARY AFFAIRS
DEPARTMENT, VIDHANA SOUDHA,
BENGALURU.
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY HIGHER EDUCATION DEPARTMENT M S BUILDING, BENGALURU.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL SGES, RURAL POLYTECHNIC TARIHAL, HUBBALLI DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SHRI RAVI V.HOSAMANI, AGA FOR R1-R3)
: 20 :
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DATED 12.02.2014 IN NUMBER SAMVYASHA E 60 SHASANA 2013 BANGALORE ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J CIRCULAR BEARING NO. DTE 4 GRT(2) 2014 PASSED BY THE RESPONDENT NO.3 DATED 05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP No.108984/2014:
BETWEEN:
SHRI MAHANTESH M SHYAGOTI AGED ABOUT: 53 YEARS, OCC: SELECTION GRADE LECTURER, SGES RURAL POLYTECHNIC TARIHAL, HUBBALLI-580026, DIST: DHARWAD.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY,
LAW & PARLIAMENTARY AFFAIRS
DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU -560001.
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT,
M S BUILDING,
BENGALURU -560001.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA,
PALACE ROAD,
: 21 :
BENGALURU -560001.
THE PRINCIPAL SGES, RURAL POLYTECHNIC,
TARIHAL,
HUBBALLI-26,
DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DTD.12.02.2014 ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J CIRCULAR ISSUED BY THE RESPONDENT NO.3 DTD.05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP No.108976/2014:
BETWEEN:
SHRI NAVARATNA R MOTE, AGED ABOUT: 49 YEARS, OCC: SELECTION GRADE LECTURER SGES RURAL POLYTECHNIC TARIHAL HUBBALLI-580 026, DIST: DHARWAD.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY,
LAW & PARLIAMENTARY AFFAIRS
DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU -560001.
: 22 : 2. STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT,
M S BUILDING,
BENGALURU -560001.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA,
PALACE ROAD,
BENGALURU -560001.
THE PRINCIPAL SGES, RURAL POLYTECHNIC,
TARIHAL, HUBBALLI-26,
DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3, R4 SD)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH NOTIFICATION AT ANNEUXRE-H, PUBLISHED IN KARNATAKA GAZETTE, DATED:12.02.2014, ISSUED BY RESPONDENT NO.1 & ANNEXURE-J, CIRCULAR, PASSED BY THE RESPONDENT NO.3 DATED:05.09.2014 & DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP No.108978/2014:
BETWEEN:
SHRI RAMESH V SHIROL, AGED ABOUT: 55 YEARS, OCC: SELECTION GRADE LECTURER, SGES RURAL POLYTECHNIC, TARIHAL, HUBBALLI-580 026, DIST: DHARWAD.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
: 23 :
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY,
LAW & PARLIAMENTARY AFFAIRS
DEPARTMENT, VIDHANA SOUDHA,
BENGALURU -560001.
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT,
M S BUILDING,
BENGALURU -560001.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA,
PALACE ROAD, BENGALURU -560001.
THE PRINCIPAL SGES, RURAL POLYTECHNIC,
TARIHAL, HUBBALLI-26,
DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J CIRCULAR ISSUED BY THE RESPONDENT NO.3 DTD.05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP No.108989/2014:
BETWEEN:
SHRI KIRAN G B AGED ABOUT: 40 YEARS,
: 24 : OCC: SELECTION GRADE LECTURER, SGES RURAL POLYTECHNIC TARIHAL, HUBBALLI-580026, DIST: DHARWAD.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY,
LAW & PARLIAMENTARY AFFAIRS
DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU -560001.
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT,
M S BUILDING, BENGALURU -560001.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA,
PALACE ROAD,
BENGALURU -560001.
THE PRINCIPAL SGES, RURAL POLYTECHNIC,
TARIHAL, HUBBALLI-26,
DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DATED:12.02.2014, ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J, CIRCULAR ISSUED BY THE RESPONDENT NO.3 DATED:05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
: 25 :
IN WP No.109264/2014:
BETWEEN:
SMT.VEENA W/O JAGADISH NAYAK BEFORE MARRIAGE SHAMALA KAMAT AGE: 42 YEARS, OCC: SELECTION GRADE LECTURER, SRI VIDYADIRAJ POLYTECHNIC KUMTA DIST: UTTAR KANNADA.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY LAW AND PARLIAMENTARY AFFAIRS DEPARTMENT, VIDHANA SOUDHA, BENGALURU.
STATE OF KARNATAKA R/BY ITS UNDER SECRETARY EDUCATION DEPT. (TECHNICAL EDUCATION) M S BUILDING, BENGALURU.
DIRECTOR OF TECHNICAL EDUCATION GOVT OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL SRI VIDYADIRAJ POLYTECHNIC KUMTA DIST: UTTAR KANNADA.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DATED 12.02.2014 ISSUED BY RESPONDENT NO.1
: 26 : AND ANNEXURE-J CIRCULAR PASSED BY THE RESPONDENT NO.3 DATED 05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP No.109261/2014:
BETWEEN:
SRI MALIYAPPA S/O. BANAPPA MOKHASHI AGE: 49 YEARS, OCC: SELECTION GRADE LECTURER, SRI VIDYADIRAJ POLYTECHNIC KUMTA DIST: UTTAR KANNADA.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY LAW AND PARLIAMENTARY
AFFAIRS DEPARTMENT, VIDHANA SOUDHA, BENGALURU
STATE OF KARNATAKA R/BY ITS UNDER SECRETARY EDUCATION DEPARTMENT (TECHNICAL EDUCATION) M S BUILDING, BENGALURU.
DIRECTOR OF TECHNICAL EDUCATION GOVT OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL SRI VIDYADIRAJ POLYTECHNIC KUMTA DIST: UTTAR KANNADA.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
: 27 : THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DATED 12.02.2014 IN NUMBER SAMVYASHA E 60 SHASANA 2013 BANGALORE ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J CIRCULAR BEARING NO. DTE 4 GRT(2) 2014 PASSED BY THE RESPONDENT NO.3 DATED 05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP No.108988/2014:
BETWEEN:
SHRI SURESH S AGED ABOUT: 50 YEARS, OCC: SELECTION GRADE LECTURER, SGES RURAL POLYTECHNIC TARIHAL, HUBBALLI-580026, DIST: DHARWAD.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY,
LAW & PARLIAMENTARY AFFAIRS
DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU -560001.
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT,
M S BUILDING,
BENGALURU -560001.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA,
PALACE ROAD,
: 28 :
BENGALURU -560001.
THE PRINCIPAL SGES, RURAL POLYTECHNIC,
TARIHAL, HUBBALLI-26,
DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3 )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DATED 12.02.2014 ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J CIRCULAR PASSED BY THE RESPONDENT NO.3 DATED 05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP No.109273/2014:
BETWEEN:
SHRI GIRISH S/O PUNDALIK PRABHU AGE: 45 YEARS, OCC: SELECTION GRADE LECTURER SRI VIDYADIRAJ POLYTECHNICA KUMTA DIST: UTTAR KANNADA.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY LAW AND PARLIAMENTARY
AFFAIRS DEPARTMENT, VIDHANA SOUDHA, BENGALURU.
: 29 : 2. STATE OF KARNATAKA R/BY ITS UNDER SECRETARY EDUCATION DEPARTMENT (TECHNICAL EDUCATION) M S BUILDING, BENGALURU.
DIRECTOR OF TECHNICAL EDUCATION GOVT OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL SRI VIDYADIRAJ POLYTECHNIC, KUMTA, DIST: UTTAR KANNADA.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DATED:12.02.2014, ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J, CIRCULAR ISSUED BY THE RESPONDENT NO.3 DATED:05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES AND PROVIDING SERVIE BENEFITS TO THEM AND ETC.,
IN WP No.108983/2014:
BETWEEN:
SMT.JAYASHEELA R PATIL AGE: 46 YEARS, OCC: SELECTION GRADE LECTURER SGES RURAL POLYTECHNIC TARIHAL HUBBALLI, DIST: DHARWAD.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
: 30 :
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY LAW & PARLIAMENTARY AFFAIRS
DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU.
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY HIGHER EDUCATION DEPARTMENT M S BUILDING, BENGALURU.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL SGES, RURAL POLYTECHNIC TARIHAL, HUBBALLI DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH NOTIFICATION AT ANNEUXRE-H, PUBLISHED IN KARNATAKA GAZETTE, DATED 12.02.2014, ISSUED BY RESPONDENT NO.1 & ANNEXURE-J, CIRCULAR, ISSUED BY THE RESPONDENT NO.3 DATED:05.09.2014 & DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP Nos.100077 – 100079/2015:
BETWEEN:
SHRI DAYANAND
: 31 : S/O CHANNAYYA MATH AGE: 47 YEARS, OCC: ASSISTANT PROFESSOR (GEOGRAPHY), K.R.BELLAD ARTS & COMMERCE COLLEGE, MUNDARGI, TQ: MUNDARAGI, DIST: GADAG
SMT.ANNAPOORNA D/O SHARANAPPA KALYANI AGE: 47 YEARS, OCC: ASSISTANT PROFESSOR, (GEOGRAPHY), K.R.BELLAD ARTS & COMMERCE COLLEGE, MUNDARGI, TQ: MUNDARAGI, DIST: GADAG
SHRI HANUMANTHAPPA S/O REVANEPPA DODDAMANI AGE: 54 YEARS, OCC: ASSISTANT PROFESSOR, (GEOGRAPHY), K.R.BELLAD ARTS & COMMERCE COLLEGE, MUNDARGI, TQ: MUNDARAGI, DIST: GADAG.
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA, DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, RPTD.BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE SECRETARY TO GOVERNMENT DEPARTMENT OF EDUCATION, M.S.BUILDING,
: 32 : BENGALURU.
THE COMMISSIONER DEPARTMENT OF EDUCATION, NRUPATUNGA ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION GOVERNMENT OF KARNTAKA, VISHWESHWARIAH TOWER, BENGALURU
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDA, D C COMPOUND, DHARWAD.
SHRI JAGADGURU ANNADANEESHWARA VIDYA SAMITI (SJAV) MUNDARAGI, TQ: MUNDARAGI, DIST: GADAG, RPTD.BY ITS THE SECRETARY
THE PRINICIPAL K.R.BELLAD ARTS & COMMERCE
COLLEGE, MUNDARGI,
TQ: MUNDARAGI,
DIST: GADAG.
... RESPONDENTS
( BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5, R6 AND R7 SD)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-L AND ETC.,
: 33 :
IN WP No.108980/2014:
BETWEEN:
SHRI RAYAPPA M DYAMAKKANAVAR AGE: 48 YEARS, OCC: SELECTION GRADE LECTURER SGES RURAL POLYTECHNIC TARIHAL HUBBALLI, DIST: DHARWAD.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY LAW & PARLIAMENTARY AFFAIRS
DEPARTMENT, VIDHANA SOUDHA, BENGALURU
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY HIGHER EDUCATION DEPARTMENT M S BUILDING, BENGALURU.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL SGES, RURAL POLYTECHNIC TARIHAL, HUBBALLI,
DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH NOTIFICATION AT ANNEXURE-H PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 ISSUED BY RESPONDENT NO.1
: 34 : AND ANNEXURE-J CIRCULAR PASSED BY THE RESPONDENT NO.3 DTD.05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP No.109274/2014:
BETWEEN:
SHRI DAYANAND JAGANNATH SHET AGE: 41 YEARS OCC: SELECTION GRADE LECTURER SRI VIDYADIRAJ POLYTECHNIC, KUMTA, DIST: UTTAR KANNADA.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY LAW AND PARLIAMENTARY
AFFAIRS DEPARTMENT, VIDHANA SOUDHA, BENGALURU
STATE OF KARNATAKA R/BY ITS UNDER SECRETARY EDUCATION DEPARTMENT (TECHNICAL EDUCATION) M S BUILDING, BENGALURU
DIRECTOR OF TECHNICAL EDUCATION GOVT OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL SRI VIDYADIRAJ POLYTECHNIC, KUMTA, DIST: UTTAR KANNADA.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
: 35 :
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DATED 12.02.2014 IN NUMBER SAMVYASHA E 60 SHASANA 2013 BANGALORE ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J CIRCULAR BEARING NO. DTE 4 GRT(2) 2014 ISSUED BY THE RESPONDENT NO.3 DATED 05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP No.109275/2014:
BETWEEN:
SHRI GOPALKRISHNA S/O. DEVARU BHAT AGE: 48 YEARS, OCC: SELECTION GRADE LECTURER, SRI VIDYADIRAJ POLYTECHNIC KUMTA DIST: UTTAR KANNADA.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY LAW AND PARLIAMENTARY
AFFAIRS DEPARTMENT, VIDHANA SOUDHA, BENGALURU.
STATE OF KARNATAKA R/BY ITS UNDER SECRETARY EDUCATION DEPARTMENT (TECHNICAL EDUCATION) M S BUILDING, BENGALURU
DIRECTOR OF TECHNICAL EDUCATION GOVT OF KARNATAKA
: 36 : PALACE ROAD, BENGALURU
THE PRINCIPAL SRI VIDYADIRAJ POLYTECHNIC KUMTA, DIST: UTTAR KANNADA. ... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3 )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DATED 12.02.2014 IN NUMBER SAMVYASHA E 60 SHASANA 2013 BANGALORE ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J CIRCULAR BEARING NO. DTE 4 GRT(2) 2014 ISSUED BY THE RESPONDENT NO.3 DATED 05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP NO. 109280 OF 2014:
BETWEEN:
SHRI DEEPAK S/O.MANJUNATH PRABHU AGE: 45 YEARS, OCC: SELECTION GRADE LECTURER, SRI VIDYADIRAJ POLYTECHNIC KUMTA DIST: UTTAR KANNADA.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY LAW AND PARLIAMENTARY
AFFAIRS DEPARTMENT, VIDHANA SOUDHA, BENGALURU
STATE OF KARNATAKA R/BY ITS UNDER SECRETARY
: 37 : EDUCATION DEPARTMENT (TECHNICAL EDUCATION) M S BUILDING,
BENGALURU.
DIRECTOR OF TECHNICAL EDUCATION GOVT OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL SRI VIDYADIRAJ POLYTECHNIC KUMTA DIST: UTTAR KANNADA.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DATED 12.02.2014 IN NUMBER SAMVYASHA E 60 SHASANA 2013 BANGALORE ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J CIRCULAR BEARING NO. DTE 4 GRT(2) 2014 PASSED BY THE RESPONDENT NO.3 DATED 05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP Nos.101104 & 101105 – 125 OF 2015:
BETWEEN:
SHRI MOHAMMED ISMAIL S/O IBRAHIM BELGUAMKAR, AGE: 52 YEARS,
OCC: ACCOUNT SUP
SHRI RIYAZAHMED S/O ISMAIL KHADKE AGE: 48 YEARS, OCC: FDA
: 38 : 3. SHRI SAYED ALIMUDDIN S/O SAYED NOORUDDIN KHADRI AGE: 57 YEARS, OCC: FDA
SHRI SHIRAJUDDIN S/O TAJUDDIN BADEGHAR AGE: 53 YEARS, OCC: SDA
SHRI MOHAMMED RAFEEK S/O MOHAMMED SHAFI MUNSHI AGE: 52 YEARS, OCC: SDA
SHRI RASOOLSAHEB S/O ADAMSAHEB GULGUNDI AGE: 48 YEARS, OCC: LAB ASST
SHRI BASHEERAHMED S/O MOHAMMED HANIF DAMBAL AGE: 49 YEARS, OCC: CLERK CUM TYPIST
SHRI ABDUL MAZID S/O ABDUL REHMAN KITHUR AGE: 59 YEARS, OCC: IIND GRADE TYPIST
SHRI MEHBOOB ALI S/O BABUSAB SAYED AGE: 45 YEARS, OCC: ATTENDER
SHRI MUNEERAHMED S/O MOHAMMEDSAB SHIRHATH AGE: 55 YEARS, OCC: PEON
SHRI SAMIULLAHA S/O ABDULMAZID SOUDAGER AGE: 44 YEARS, OCC: PEON
SHRI GOUSMOHDIN S/O ABDUL SATTAR KAMMAR AGE: 44 YEARS, OCC: PEON
: 39 : 13. SHRI RAHIMANSAHEB S/O GHUDUSAB SHAIKH AGE: 51 YEARS, OCC: PEON
SHRI HUSSAINISAB S/O KHASIMSAB NAIKWADI AGE: 48 YEARS, OCC: PEON
SHRI RIYAZAHMED S/O ABDULRAZAK TEENWALE AGE: 48 YEARS, OCC: PEON
SHRI TOUFQUEAHMED S/O SULEMANSAB SHAIKH AGE: 45 YEARS, OCC: PEON
SHRI MURTUJA S/O MOHAMEDKHURSHEED HUBLIKAR AGE: 40 YEARS, OCC: PEON
SHRI SARAFRAJ AHMED S/O ABDULKHADER RAHUT AGE ABOUT : 41 YEARS, OCC: PEON
SHRI RAZAK S/O ABDULKAHDER SUBEDAR AGE ABOUT : 60 YEARS, OCC: ATTENDER
SHRI NAZEER AHMED S/O KARIMSAB DODDAMANI AGE ABOUT: 38 YEARS, OCC: S.D.A.
SHRI NABIRASOOL S/O BUDANSAHEB NALATWAD AGE ABOUT: 45 YEARS, OCC: ASSOCIATED PROFESSOR.
ALL ARE ARE WORKING AT ANJUMAN ARTS SCIENCE AND
: 40 : COMMERCE COLLEGE, DHARWAD.
... PETITIONERS
(BY SRI. RAJASHEKAR GUNJALLI, ADVOCATE)
AND:
THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF LAW AND PARLIMENTARY AFFAIRS, VIDHANA SOUDHA, BENGALURU
THE STATE OF KARNATAKA BY ITS SECRETARY , DEPARTMENT OF EDUCATION, VIDHANA SOUDHA,
BENGALURU.
THE COMMISSIONER DEPARTMENT OF EDUCATION, K.R. CIRCLE, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION GOVERNMENT OF KARNATAKA, VISHWESHWARIAH CIRCLE, BENGALURU.
THE REGIONAL JOINT DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANASOUDA, D C COMPOUND, DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5 )
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-E PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) AND ETC.,
: 41 : IN WP No.100958/2015:
BETWEEN:
SHRI MALLIKARNJUNAYYA S/O SIDDARAMAYYA MURUGODMATH AGE: 50 YEARS, OCC: ASSOCIATE PROFESSOR (COMMERCE) GOOD NEWS WELFARE SOCIETYS, ARTS & COMMERCE FIRST GRADE COLLEGE, KALAGHATAGI.
... PETITIONER
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, RPTD.BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION, RPTD.BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU
THE COMMISSIONER DEPARTMENT OF EDUCATION, BENGALURU
THE DIRECTOR OF COLLEGIATE EDUCATION GOVERNMENT OF KARNATAKA,
VISHWESHWARIAH CIRCLE,
BENGALURU
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDA,
D C COMPOUND,
: 42 :
DHARWAD
GOOD NEWS WELFARE SOCIETY KALAGHATAGI, DIST: DHARWAD RPTD.BY ITS THE ADMINISTRATOR
/SECRETARY
THE PRINCIPAL GOOD NEWS WELFARE SOCIETY, ARTS & COMMERCE,
1ST GRADE COLLEGE,
KALAGHATAGI, DIST: DHARWAD. ... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5, R6 AND R7 SD)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATION INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-H AND ETC.,
IN WP No.108974/2014:
BETWEEN:
SHRI NAGARAJ S V, AGE: 48 YEARS, OCC: SELECTION GRADE LECTURER SGES RURAL POLYTECHNIC TARIHAL HUBBALLI, DIST: DHARWAD.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY LAW & PARLIAMENTARY
: 43 :
AFFAIRS DEPARTMENT, VIDHANA SOUDHA, BENGALURU.
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY HIGHER EDUCATION DEPARTMENT M S BUILDING, BENGALURU.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL SGES, RURAL POLYTECHNIC TARIHAL, HUBBALLI DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH NOTIFICATION AT ANNEUXRE-H, PUBLISHED IN KARNATAKA GAZETTE, DATED:12.02.2014, ISSUED BY RESPONDENT NO.1 & ANNEXURE-J, CIRCULAR, PASSED BY THE RESPONDENT NO.3 DATED:05.09.2014 & DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP No.113061/2014:
BETWEEN:
SHRI MRITYUNJAYASWAMY S/O PANCHAKSHARISWAMY HIREMATH AGE: 50 YEARS, OCC: ASSOCIATE PROFESSOR (COMMERCE), GOOD NEWS WELFARE SOCIETYS ARTS & COMMERCE, FIRST GRADE COLLEGE-KALAGHATGI,
: 44 : TQ: KALGHATGI, DIST: DHARWAD.
... PETITIONER
(BY SRI. MALLIKARJUN S HIREMATH, ADVOCATE)
AND:
THE STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF LAW &
PARLIAMENTARY AFFAIRS,
VIDHANASOUDHA,
BENGALURU -560001.
THE STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY,
DEPARTMENT OF EDUCATION,
VIDHANA SOUDHA,
BENGALURU -560001.
THE COMMISSIONER DEPARTMENT OF EDUCATION,
BENGALURU -560001
THE DIRECTOR COLLEGIATE EDUCATION,
GOVERNMENT OF KARNATAKA,
VISHWESHWARIAH CIRCLE,
BENGALURU -560001
THE REGIONAL JOINT DIRECTOR COLLEGIATE EDUCATION,
MINI VIDHANA SOUDHA,
D C COMPOUND,
DHARWAD-580001
GOOD NEWS WELFARE SOCIETY KALAGHATAGI, DIST: DHARWAD,
R/BY ITS THE ADMINISTRATOR/
SECRETARY, DHARWAD.
THE PRINCIPAL GOOD NEWS WELFARE SOCIETY, ARTS & COMMERCE,
: 45 :
1ST GRADE COLLEGE,
KALAGHATAGI,
DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5, R6 AND R7 SD)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE NEW ACT NO.7 OF KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT, 2014 AS UNCONSTITUTIONAL OPPOSE TO PRINCIPLE EQUAL PAY EQUAL WORK AND VIOLATIVE OF ARTICLE 14 OF THE CONSTITUTION OF INDIA AND CONSEQUENTLY QUASH TEH GAZETTE NOTIFICATION DATED:12.02.2014 (ANNEXURE-J), PASSED BY THE 1ST RESPONDENT AND ETC.,
IN WP Nos.109283 & 109311 – 319/2014:
BETWEEN:
SHRI YECHURAPPA S/O. VEERBHADRAPPA JADAMALI AGE: 59 YEARS, OCC: OFFICE SUPERINTENDENT SRI KALMESHWAR VIDYAPRASARAK SAMITHIS ARTS, SCIENCE & COMMERCE COLLEGE, HOLEALUR, TQ : RON, DIST: GADAG
SHRI MALLANAGOUDA S/O. VEERANAGOUDA PATIL AGE: 53 YEARS, OCC: FIRST DIVISIONAL ASSISTANT, --- REST DO ----
SHRI MOHAN S/O. PRALHADARAO BELAGAVNKAR AGE: 57 YEARS, OCC: SECOND DIVISIONAL ASSISTANT, --- REST DO ----
: 46 : 4. SHRI SOMSHEKARAPPA S/O. YELLAPPA HERKAL AGE: 56 YEARS, OCC: CLERK CUM TYPIST, --- REST DO ----
SHRI SHIVAPPA S/O. RAMAPPA MUNDINAMANI AGE: 50 YEARS, OCC: LIBRARY ASSISTANT, --- REST DO ----
SHRI SHEKARAPPA S/O. GURAPPA MALAWAD AGE: 45 YEARS, OCC: ATTENDER --- REST DO ----
SHRI MALLIKARJUN S/O. SIDDAPPA SANABAD AGE: 44 YEARS, OCC: ATTENDER --- REST DO ----
SHRI ASHOK S/O. GURAPPA HADAPAD AGE: 48 YEARS, OCC: PEON --- REST DO ----
SHRI ISHWARAYYA S/O. MADIVALAYYA PUJAR AGE: 47 YEARS, OCC: PEON --- REST DO ----
SHRI BALAPPA S/O. BHEEMAPPA CHALWADI AGE: 50 YEARS, OCC: PEON --- REST DO ----
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA TO THE DEPARTMENT OF LAW &
: 47 : PARLIAMENTARY AFFAIRS, R/BY ITS PRINCIPAL SECRETARY VIDHANA SOUDHA, BANGALORE.
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION R/BY ITS SECRETARY VIDHANA SOUDHA, BANGALORE.
THE COMMISSIONER DEPARTMENT OF EDUCATION BANGALORE
THE DIRECTOR OF COLLEGIATE EDUCATION GOVERNMENT OF KARNATAKA VISHWESHWARIAH CIRCLE, BANGALORE.
THE REGIONAL JOINT DIRECTOR COLLEGIATE EDUCATION MINI VIDHAN SOUDHA, D C COMPOUND, DHARWAD
SRI KALMESHWARA VIDYAPRASARAK
SAMITHI , HOLEALUR, TQ: RON, DIST: GADAG R/BY ITS CHAIRMAN
THE PRINCIPAL SRI KALMESHWARA VIDYAPRASARAK SAMITHI, ARTS, SCIENCE & COMMERCE COLLEGE,
HOLEALUR,
TQ: RON DIST: GADAG.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5, R6 AND R7 SD)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
: 48 : QUASH ANNEXURE-H PUBLISHED IN KARNATAKA GAZETTE IN NO.SAVYASHAE 60 SHASANA 2013, BANGALORE DATED 12.02.2014 IN PART IV(A) AND ETC.,
IN WP Nos.110012/2014 & 100916–925/2015 & 100926 OF 2015
BETWEEN:
SHRI V M GURUMATH AGE: 49 YEARS, OCC: ASSOCIATE PROFESSOR IN KANNADA SUBJECT, DR. PGAS SAMITHI’S PANDIT PANCHAKSHARA GAVAYIGALAVAR SANGEET MAHAVIDYALAYA, GADAG, DIST: GADAG.
SHRI R B JAKATI, AGE: 57 YEARS, OCC: ASSISTANT PROFESSO IN KHAYAL, --- REST DO ---
SHRI G T HIDKIMATH, AGE: 48 YEARS, OCC: ASSISTANT PROFESSOR IN ENGLISH SUBJECT, --- REST DO ---
SHRI R I HIREMATH, AGE: 54 YEARS, OCC: ASSISTANT PROFESSOR IN SITAR, --- REST DO ---
SMT.M S HEGDE, AGE: 47 YEARS, OCC: ASSISTANT PROFESSOR IN KHAYAL, --- REST DO ---
SHRI G E BADIGER, AGE: 51 YEARS, OCC: LIBRARIAN, --- REST DO ----
SHRI G G SUTAR, AGE: 51 YEARS, OCC: TABLA PAK VADYAGAR, --- REST DO ---
SHRI Y R MULIMANI, AGE: 42 YEARS,
: 49 : OCC: TABLA PAK VADYAGAR, --- REST DO ---
SHRI V K JOSHI, AGE: 47 YEARS, OCC: TABLA PAK VADYAGAR, --- REST DO ---
SHRI V M PATTADAKAL, AGE: 45 YEARS, OCC: HARMONIUM ACCOMPANIST, --- REST DO ---
DR. (SMT) S G HIREMATH,
AGE: 49 YEARS, OCC: ASSISTANT PROFESSOR IN KHAYAL, --- REST DO ---
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA, TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA, TO THE DEPARTMENT OF EDUCATION REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER, DEPARTMENT OF EDUCATION BENGALURU
THE DIRECTOR OF COLLEGIATE EDUCATION, GOVERNMENT OF KARNATAKA,
: 50 : VISHWESHWARIAH CIRCLE, BENGALURU.
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD.
DR. PUTTARAJ GAVAYIGALAVAR
ANDHARA SHIKSHANA SAMITHI (DR. P G A S SAMITHI), GADAG, DIST: GADAG, REPRESENTED BY ITS SECRETARY.
THE PRINCIPAL, PANDIT PANCHAKSHARA GAVAYIGALAVAR SANGEET MAHAVIDYALAYA, GADAG, DIST: GADAG.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5, R7 SD )
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-J AND ETC. ,
IN WP NO. 108981 OF 2014:
BETWEEN:
MS.SAVITA S CHITAGUBBI AGE: 40 YRS., OCC: SELECTION GRADE LECTURER SGES RURAL POLYTECHNIC TARIHAL HUBBALLI, DIST: DHARWAD.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
: 51 :
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY LAW & PARLIAMENTARY AFFAIRS
DEPARTMENT, VIDHAN SOUDHA,
BENGALURU.
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY HIGHER EDUCATION DEPARTMENT M S BUILDING, BENGALURU.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL SGES, RURAL POLYTECHNIC TARIHAL, HUBBALLI DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3, R4 SD)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DT. 12.02.2014 IN NUMBER SAMVYASHA E 60 SHASANA 2013 BANGALORE ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J CIRCULAR ISSUED BY THE RESPONDENTS NO.3 DT. 05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
: 52 : IN WP Nos.110011/2014 & 100905 – 915/2015:
BETWEEN:
SHRI S C HIREMATH, AGE: 50 YEARS, OCC: FIRST DIVISION ASSISTANT, SRI. PANDIT PANCHAKSHARI GAVAYIGALA MUSIC COLLEGE, GADAG, DIST: GADAG.
SHRI S D KADANNAVAR, AGE: 45 YEARS, OCC: SECOND DIVISION ASSISTANT --- REST DO ---
SHRI P B HIDKIMATH, AGE: 44 YEARS, OCC: SECOND DIVISION ASSISTANT --- REST DO ---
SMT.P V HIREMATH, AGE: 52 YEARS, OCC: CLERK CUM TYPIST, --- REST DO ---
SRI M M EMMI, AGE: 49 YEARS, OCC: TYPIST, --- REST DO ---
SHRI H F GANJYAL, AGE: 56 YEARS, OCC: LIBRARY ASSISTANT, --- REST DO ---
SHRI B A IMRAPUR, AGE: 55 YEARS, OCC: ATTENDER, --- REST DO ---
SHRI M Y GONEPPANAVAR, AGE: 51 YEARS, OCC: ATTENDER,
: 53 : --- REST DO ---
SHRI S A SOPPIMATH, AGE: 54 YEARS, OCC: PEON, --- REST DO ---
SHRI H G HIREMATH, AGE: 45 YEARS, OCC: PEON, --- REST DO ---
SHRI B H JOGARADDI, AGE: 42 YEARS, OCC: PEON, --- REST DO ---
SHRI H S OLEKAR, AGE: 41 YEARS, OCC: PEON, --- REST DO ---
... PETITIONERS
(BY SHRI A.S.PATIL, ADV)
AND:
THE STATE OF KARNATAKA, TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA, TO THE DEPARTMENT OF EDUCATION REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER, DEPARTMENT OF EDUCATION, PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, GOVERNMENT OF KARNATAKA,
: 54 : VISHWESHWARIAH CIRCLE, BENGALURU.
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD.
DR. PUTTARAJ GAVAYIGALAVAR ANDHARA SHIKSHANA SAMITHI, GADAG, DIST: GADAG, REPRESENTED BY ITS SECRETARY
THE PRINCIPAL, PANDIT PANCHAKSHARA GAVAYIGALAVAR MISIC COLLEGE, GADAG, NEAR APMC YARD, GADAG GADAG DISTRICT.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5, R6 AND R7 SD)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATION INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-H AND ETC.,
IN WP Nos.109517- 109547/2014 & 109548/2014:
BETWEEN:
MRS.NAAZ PARVEEN MOHAMAD SHAIKH @ NAAZ PARVEEN ABDUL AZIZ KHATIB AGE: 44 YEARS, OCC: SELECTION GRADE LECTURE IN CIVIL ENGINEERING DEPARTMENT
: 55 : 2. MRS.PRABHAWATI D/O. MUDAKAPPA HOSAMANI AGE: 49 YEARS, OCC: SELECTION GRADE LECTURE IN CIVIL ENGINEERING DEPARTMENT
SRI SANJEEV S/O. BASAVARAJ HASARANI AGE: 52 YEARS, OCC: SELECTION GRADE LECTURE IN
CIVIL ENGINEERING DEPARTMENT
SRI RAJENDRAKUMAR S/O. PARAPPA SUNKAD, AGE: 50 YEARS, OCC: SELECTION GRADE LECTURE IN CIVIL ENGINEERING DEPARTMENT
SRI RAJU S/O. BHUJANGARAO POTE AGE: 51 YEARS, OCC: SELECTION GRADE LECTURE IN
CIVIL ENGINEERING DEPARTMENT
SRI VIKRAM S/O. RAMACHANDRA KULKARNI AGE: 46 YEARS, OCC: SELECTION GRADE LECTURE IN
CIVIL ENGINEERING DEPARTMENT
SRI PRAKASH S/O. NINGAPPA HEGNAIK AGE: 50 YEARS, OCC: SELECTION GRADE LECTURE IN
CIVIL ENGINEERING DEPARTMENT
SATHISH D S/O. K N DEVEGOWDA AGE: 46 YEARS, OCC: SELECTION GRADE LECTURE IN
CIVIL ENGINEERING DEPARTMENT
SRI ADIRAJ
: 56 : S/O. BAHUBALI SUPPANNAVAR AGE: 50 YEARS, OCC: SELECTION GRADE LECTURE IN
MECHANICAL ENGINEERING DEPARTMENT
SRI SUDHAKAR S/O. VASANTRAO MAHINDRAKAR AGE: 49 YEARS, OCC: SELECTION GRADE LECTURE IN
MECHANICAL ENGINEERING DEPARTMENT
SRI DYAMAGOUDA S/O. SABU HANAGANDI AGE: 46 YEARS, OCC: SELECTION GRADE LECTURE IN
MECHANICAL ENGINEERING DEPARTMENT
SRI ASHOK S/O. SHANKAR CHIMMALAGI AGE: 46 YEARS, OCC: SELECTION GRADE LECTURE IN
MECHANICAL ENGINEERING DEPARTMENT
SRI ABHAY S/O. BABU DESAI AGE: 46 YEARS, OCC: SELECTION GRADE LECTURE IN
MECHANICAL ENGINEERING DEPARTMENT
SRI KOTRESHI S/O. BASAPPA GOPALPUR AGE: 46 YEARS, OCC: SELECTION GRADE LECTURE IN
MECHANICAL ENGINEERING DEPARTMENT
SRI ANGADI V S S/O. SADANANDA B ANGADI AGE: 45 YEARS, OCC: SELECTION GRADE LECTURE IN
MECHANICAL ENGINEERING DEPARTMENT
SRI ANEKANT
: 57 : S/O. MAKAGOUDA PATIL AGE: 45 YEARS, OCC: SELECTION GRADE LECTURE IN
MECHANICAL ENGINEERING DEPARTMENT
SRI MAHAVEER S/O. DHAREPPA YALAGUDRI AGE: 40 YEARS, OCC: SELECTION GRADE LECTURE IN
MECHANICAL ENGINEERING DEPARTMENT
SRI MAHANTESH S/O. SHANKARAYYA MALLAYYANNAVAR AGE: 48 YEARS, OCC: SELECTION GRADE LECTURE IN ELECTRICAL & ELECTRONICS ENGINEERING DEPARTMENT
MRS.MANASA W/O. RAJESH DESURKAR AGE: 44 YEARS, OCC: SELECTION GRADE LECTURE IN
ELECTRICAL & ELECTRONICS
ENGINEERING DEPARTMENT
SRI S K SREEDHARA S/O. KODANDASRAMASWAMY AGE: 48 YEARS, OCC: SELECTION GRADE LECTURE IN
ELECTRICAL & ELECTRONICS
ENGINEERING DEPARTMENT
SRI SANGAPPA S/O. YALLAPPA BHAGAVATI AGE: 48 YEARS, OCC: SELECTION GRADE LECTURE IN
ELECTRICAL & ELECTRONICS
ENGINEERING DEPARTMENT
SRI TIPPANNA S/O. OGEPPA YADRANVI AGE: 40 YEARS, OCC: SELECTION GRADE LECTURE IN
: 58 :
ELECTRICAL & ELECTRONICS
ENGINEERING DEPARTMENT
MRS.VIDYA NAGARAJ AKKI @ VIDYA BALAVANTRAO PATIL AGE: 47 YEARS, OCC: SELECTION GRADE LECTURE IN SCIENCE DEPARTMENT
MRS.PADMASHREE BHUJABAI KADABI @ POOJA ABHAYKUMAR CHAUGULE AGE: 47 YEARS, OCC: SELECTION GRADE LECTURE IN SCIENCE DEPARTMENT
SRI BALASAHEB S/O. APPANNA KUMBHAR AGE: 40 YEARS, OCC: SELECTION GRADE LECTURE IN
SCIENCE DEPARTMENT
MRS.SHEELA NAIK D/O. ANANT M PANDIT AGE: 42 YEARS, OCC: SELECTION GRADE LECTURE IN
ELECTRONICS & COMMUNICATIONS
ENGINEERING DEPARTMENT
SRI RAMCHANDRA S/O. NINGAPPA GANDHI AGE: 44 YEARS, OCC: SELECTION GRADE LECTURE IN
ELECTRIONICS & COMMUNICATIONS
ENGINEERING DEPARTMENT
SRI PRAKASHAIAH S/O. NINGAYYA BHANDRIMATH AGE: 46 YEARS, OCC: SELECTION GRADE LECTURE IN
AUTOMOBILE ENGINEERING DEPARTMENT
SRI SHARANAPPA
: 59 : S/O. YALLAPPA PURAD AGE: 43 YEARS, OCC: SELECTION GRADE LECTURE IN AUTOMOBILE ENGINEERING DEPARTMENT
SRI VEERABHADRAPPA S/O. SANGAPPA JALAWADI AGE: 44 YEARS, OCC: SELECTION GRADE LECTURE IN AUTOMOBILE ENGINEERING DEPARTMENT
MR.SANJEEV S/O. PARASAPPA NAIK AGE: 43 YEARS, OCC: SELECTION GRADE LECTURE IN AUTOMOBILE ENGINEERING DEPARTMENT
SRI JAGADESHCHANDRA S/O. RANGAPPA LANKEPPANAVAR AGE: 44 YEARS, OCC: SELECTION GRADE LECTURE IN AUTOMOBILE ENGINEERING DEPARTMENT.
... PETITIONERS (BY SRI. VITTHAL S TELI, ADV.)
AND:
THE STATE OF KARNATAKA BY ITS SECRETARY DEPARTMENT AND LAW & LEGAL AFFAIRS M S BUILDING, BENGALURU
THE PRINCIPAL SECRETARY DEPARTMENT OF HIGHER EDUCATION DR AMBEDKAR VEEDI, BENGALURU.
THE DIRECTOR TECHNICAL EDUCATION
: 60 : PALACE ROAD, BENGALURU
THE PRINCIPAL GOMATESH POLYTECHNIC,
HINDWADI, BELAGAVI.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 TO R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) BILL, 2014 DATED 27.01.2014 (L A BILL NO.27 OF 2014) VIDE ANNEXURE-A PUBLISHED IN KARNATAKA GAZETTE DATED 13.02.2014 AND ETC.,
IN WP NOS. 109549 – 109556 & 109557 OF 2014:
BETWEEN:
SRI RAGHAVENDRA JAGANNATHRAO PATIL, AGE: 48 YEARS OCC: SERVICE.
SRI SANJEEV KRISHNARAO PARVATIKAR AGE: 49 YEARS,
SRI KRISHNA NARAYANRAO DHANAKSHIRUR AGE: 50 YEARS,
SRI GOVIND RAMA SHINDE AGE: 55 YEARS, OCC: SERVICE
SRI BAGAGOUD MALEPPA B PATIL AGE: 45 YEARS, OCC: SERVICE
SRI KIRAN NAGAPPA YAMAKANAMARDI AGE: 47 YEARS, OCC: SERVICE
: 61 : 7. SRI SHIVASHANKAR V KOPPARAD AGE: 39 YEARS, OCC: SERVICE
SRI VINEETSINGH V SAVANUR AGE: 38 YEARS, OCC: SERVICE
SRI MOHAMMEDALI M MARIHAL AGE: 54 YEARS, OCC: SERVICE.
... PETITIONERS
(BY SRI. VITTHAL S TELI, ADVOCATE)
AND:
THE STATE OF KARNATAKA BY ITS SECRETARY DEPARTMENT AND LAW & LEGAL AFFAIRS M S BUILDING, BENGALURU
THE PRINCIPAL SECRETARY DEPARTMENT OF HIGHER EDUCATION DR AMBEDKAR VEEDI, BENGALURU.
THE DIRECTOR TECHNICAL EDUCATION PALACE ROAD, BENGALURU
THE PRINCIPAL MOTICHAND LENGADE
BHARATESH POLYTECHNIC,
BASAVAN KUDACHI,
BELAGAVI.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 TO R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION & OTHER BENEFITS) BILL, 2014 DATED:27.01.2014 (LA BILL
: 62 : NO.27 OF 2014) VIDE ANNEXUURE-A, PUBLISHED IN KARNATAKA GAZETTE DATED:13.02.2014 AND ETC.,
IN WP NO. 101240/2015:
BETWEEN:
SRI BASAVARAJ S/O DUNDAPPA MASTI, AGED ABOUT: 48 YEARS, OCC: SERVICE, R/O: NO. 9, 1ST MAIN, 9TH CROSS, VIDYANAGAR, JAMAKHANDI, DIST: BAGALKOT.
... PETITIONER
(BY SRI. SADIQ N GOODWALA, ADVOCATE)
AND:
THE STATE OF KARNATAKA, BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF LAW AND PARLIAMENTARY AFFAIRS, VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA, BY ITS SECRETARY DEPARTMENT OF EDUCATION, VIDHANSOUDHA, BENGALURU.
THE COMMISSIONER DEPARTMENT OF EDUCATION, K.R.CIRCLE, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, GOVERNMENT OF KARNATAKA, VISHWESHWARAIAH CIRCLE, BENGALURU.
: 63 :
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDA, D C COMPOUND,
DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 TO R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-D PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) AND ETC.,
IN WP Nos.101084 – 101103/2015:
BETWEEN:
SRI RIYAZAHEMED S/O HUSSAINSHAH DODDAMANI, AGE: 53 YRS, OCC: ASSOCIATE PROFESSOR
SHRI MOHAMMED S/O RAFEEK NABISAB MEERANAIK AGE: 54 YEARS, OCC: ASSOCIATE PROFESSOR
SMT.TAHERABEGUM D/O HUSSAINSAB KASNACHI AGE: 59 YEARS, OCC: ASSOCIATE PROFESSOR
SMT.GADIGEVVA D/O BASAPPA DESAI AGE: 58 YEARS, OCC: ASSOCIATE PROFESSOR
SRI NAZEERAHMED S/O MALANGSHAH MAKANDAR AGE: 50 YEARS, OCC: ASSOCIATE PROFESSOR
: 64 : 6. SMT.SOPHIABEGUM D/O AHMEDKHAN PATHAN AGE: 58 YEARS, OCC: ASSOCIATE PROFESSOR
SRI MOHAMMED ALI S/O FEERSAB DODDAMANI AGE: 53 YEARS, OCC: ASSOCIATE PROFESSOR
SRI MOHAMMED GOUSE S/O MOHAMMED QASIM BARCHIWALE AGE: 53 YEARS, OCC: ASSOCIATE PROFESSOR
SRI IMAMHUSSAIN S/O RAJASAB YAKKUNDI AGE: 53 YEARS, OCC: ASSOCIATE PROFESSOR
SRI ABDULQADAR S/O NABISAB DHARWAD AGE: 59 YEARS, OCC: ASSOCIATE PROFESSOR
SMT.RAHAHUNNISSA AGE: 51 YEARS, OCC: ASSOCIATE PROFESSOR
SMT.SALMA SHAHEEN D/O SAYED KHAWAJAMAINUDDI AGE: 54 YEARS, OCC: ASSOCIATE PROFESSOR
SRI ABDULRAZAK S/O IBRAHIMSAB SADERBHAI AGE: 54 YEARS, OCC: ASSOCIATE PROFESSOR
SRI FAKEERSAB S/O HAJARSAB NADAF AGE: 50 YEARS,
: 65 : OCC: ASSOCIATE PROFESSOR
SMT.ASMANAZ D/O SAYED SALAHUDDIN BELLARY AGE: 48 YEARS, OCC: ASSOCIATE PROFESSOR
SMT.RAZIYABEGUM FAKIRSAHEB SHAIKH AGE: 55 YEARS,
OCC: ASSOCIATE PROFESSOR
SRI SALIM S/O DASTAGIRSAB SOUDAGER AGE: 54 YEARS, OCC: ASSOCIATE PROFESSOR
SRI MAKSOODAHMED S/O MOHAMMED HANIF JAVALI AGE: 52 YEARS, OCC: ASSOCIATE PROFESSOR
SRI IMAMHUSAIN S/O AMINSAB MULLA AGE: 49 YEARS, OCC: ASSOCIATE PROFESSOR
SRI NAGARAJ S/O VEERAPPA GUDAGANNAVAR AGE: 49 YEARS, OCC: ASSOCIATE PROFESSOR
ALL ARE WORKING AT ANJUMAN ARTS, SCIENCE AND COMMERCE COLLEGE, DHARWAD, DIST: DHARWAD. ... PETITIONERS
(BY SRI. RAJASHEKAR GUNJALLI, ADVOCATE)
AND:
THE STATE OF KARNATAKA BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF LAW AND
: 66 : PARLIMENTARY AFFAIRS, VIDHANA SOUDHA, BENGALURU
THE STATE OF KARNATAKA BY ITS SECRETARY , DEPARTMENT OF EDUCATION, VIDHANA SOUDHA, BENGALURU
THE COMMISSIONER DEPARTMENT OF EDUCATION, K.R. CIRCLE, BENGALURU
THE DIRECTOR OF COLLEGIATE EDUCATION GOVERNMENT OF KARNATAKA, VISHWESHWARIAH CIRCLE, BENGALURU
THE REGIONAL JOINT DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANASOUDA, D C COMPOUND, DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-E PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) AND ETC.,
IN WP NO. 109421/2014:
BETWEEN:
SHRI JAGANATH, SELECTION GRADE LECTURER MES R N SHETTY POLYTECHNIC COLLEGE SIRSI, TQ SIRSI DIST: UTTAR KANNADA.
... PETITIONER
(BY SRI. L. P. MATAGUPPI, ADVOCATE)
: 67 : AND:
STATE OF KARNATAKA MINISTRY OF LAW & PARLIAMENTARY AFFAIRS R/BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU.
DIRECTOR OF BOARD OF TECHNICAL EDUCATION GOVT. OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL MES R N SHETTY POLYTECHNIC COLLEGE SIRSI, TQ: SIRSI DIST:UTTAR KANNADA-581 402. ... RESPONDENTS
(BY SRI SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 & R2, SRI ANANT HEGDE, ADV FOR R3 )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING QUASH KARNATAKA GAZETTE NOTIFICATION DATED 12.02.2014 ISSUED BY THE RESPONDENT NO.1, VIDE ANNEXURE-E AND DIRECT THE FIRST RESPONDENT TO FOLLOW THE DECISION RENDERED BY THIS COURT IN WRIT APPEAL NO.848/2008 C/W.450/2007 DATED 03.11.2009 IN TREATING THE PRIVATE EDUCATIONAL INSTITUTIONS EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES IN PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP NO. 109426/2014:
BETWEEN:
SHRI ANAND B G, SELECTION GRADE LECTURER MES R N SHETTY POLYTECHNIC COLLEGE SIRSI, TQ SIRSI DIST: UTTAR KANNADA.
... PETITIONER
(BY SRI. L P MATAGUPPI, ADVOCATE)
: 68 : AND:
STATE OF KARNATAKA MINISTRY OF LAW & PARLIAMENTARY AFFAIRS R/BY ITS SECRETARY VIDHANA SOUDHA, BENGALURU.
DIRECTOR OF BOARD OF TECHNICAL EDUCATION GOVT. OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL MES R N SHETTY POLYTECHNIC COLLEGE SIRSI, TQ: SIRSI DIST:UTTAR KANNADA.
... RESPONDENTS
(BY SRI SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 & R2, SRI ANANT HEGDE, ADV FOR R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-D PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) AND DIRECT THE FIRST RESPONDENT TO FOLLOW THE DECISION RENDERED BY THIS COURT IN WRIT APPEAL NO.848/2008 C/W.450/2007 DATED 03.11.2009 IN TREATING THE PRIVATE EDUCATIONAL INSTITUTIONS EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES IN PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP Nos.109227 – 109243/2014:
BETWEEN:
SRI SALEEM M ABBIGERI S/O. MAKTUMSAB AGE: 57 YEARS, SELECTION OF GRADE LECTURER HOD (E & C) DEPARTMENT OF ELECTRONIC
: 69 : AND COMMUNICATION, ANJUMAN E ISLAM POLYTECHNIC BANGALORE ROAD, NEAR MALASAMUDRA GADAG, DIST: GADAG R/O. NO. 54, DR ZAKIR HUSSAIN COLOLY, MULUGUND NAKA, GADAG
SRI ISHWARAPPA C HAIGAR S/O. CHANNAPPA B HAIGAR AGE: 56 YEARS SELECTION OF GRADE LECTURER HOD (CE) DEPARTMENT OF CIVIL ENGINEERING ANJUMAN E ISLAM POLYTECHNIC, BANGALORE ROAD, NEAR MALASAMUDRA GADAG, DIST: GADAG R/O. SIDDHALING NAGAR, HUDCO COLONY, GADAG.
SRI KISHORE N REVANKAR S/O. NAGESH REVANKAR AGE: 46 YEARS SELECTION OF GRADE LECTURER DEPARTMENT OF ELECTRONIC AND COMMUNICATION, ANJUMAN E ISLAM POLYTECHNIC, BANGALORE ROAD, NEAR MALASAMUDRA GADAG, DIST: GADAG R/O. NO. 15/155 C, VIMLESH PRASAD, ADHARSA NAGAR, GADAG
SMT.NEELAMBIKA I JIRANKALI D/O. IRAPPA D JIRANKALI AGE: 41 YEARS SELECTION OF GRADE LECTURER DEPARTMENT OF ELECTRONIC AND COMMUNICATION, ANJUMAN E ISLAM POLYTECHNIC
: 70 : BANGALORE ROAD, NEAR MALASAMUDRA GADAG, DIST: GADAG R/O. KESHAVANAGAR, GADAG DIST: GADAG
SRI A M MULLA S/O. MOHAMMED ILYAS MULLA AGE: 47 YEARS SELECTION OF GRADE LECTURER DEPARTMENT OF E & E ANJUMAN E ISLAM POLYTECHNIC, BANGALORE ROAD, NEAR MALASAMUDRA GADAG, DIST: GADAG R/O. HUDCO COLONY, HULKOTI, TQ & DIST: GADAG
SMT.HASINA R SIDNEKOPP S/O. RAJESAB R SIDNEKOPP AGE: 40 YEARS SELECTION OF GRADE LECTURER DEPARTMENT OF ELECTRICAL & ELECTRONIC ENGINEERING ANJUMAN E ISLAM POLYTECHNIC, BANGALORE ROAD, NEAR MALASAMUDRA GADAG, DIST: GADAG R/O. VEERESHWAR NAGAR, SAMBAPUR ROAD, TQ & DIST: GADAG
SMT.S B AFGHAN D/O. BABULAL R AFGHAN AGE: 38 YEARS SELECTION OF GRADE LECTURER DEPARTMENT OF ELECTRICAL & ELECTRONIC ENGINEERING ANJUMAN E ISLAM POLYTECHNIC, BANGALORE ROAD, NEAR MALASAMUDRA GADAG, DIST: GADAG R/O. HUDCO COLONY,
: 71 : TQ & DIST: GADAG
MRS.JAHIDA S KUKANOOR D/O SADUDDIN SAB AGE: 41 YEARS SELECTION OF GRADE LECTURER DEPARTMENT OF SCIENCE ANJUMAN E ISLAM POLYTECHNIC, BANGALORE ROAD, NEAR MALASAMUDRA GADAG, DIST: GADAG R/O. HUDCO, RADHAKRISHNA NAGAR, MULUGUND ROAD, TQ & DIST: GADAG
SMT.L S PATIL D/O. SHANKARAGOUDA AGE: 46 YEARS SELECTION OF GRADE LECTURER DEPARTMENT OF ELECTRONIC AND COMMUNICATION, ANJUMAN E ISLAM POLYTECHNIC, BENGALURU ROAD, NEAR MALASAMUDRA GADAG, DIST: GADAG R/O. HUDCO, NEAR BASAVESWAR SCHOOL, TQ & DIST: GADAG.
SRI RAJANASA S PAWAR S/O. SHANKARASA, AGE: 49 YEARS SELECTION OF GRADE LECTURER DEPARTMENT OF ELECTRICAL AND ELECTRONIC ENGINEERING ANJUMAN E ISLAM POLYTECHNIC, BENGALURU ROAD, NEAR MALASAMUDRA GADAG, DIST: GADAG R/O.LIG -23, RADHAKRISHNA NAGAR, MULUGUND ROAD,
: 72 : TQ & DIST: GADAG
SRI RAJU N BENAKANAKONDA S/O. NAWAB SAB, AGE: 41 YEARS SELECTION OF GRADE LECTURER DEPARTMENT OF CIVIL (PUBLIC HEALTH ENGINEERING) ANJUMAN E ISLAM POLYTECHNIC, BENGALURU ROAD, NEAR MALASAMUDRA GADAG, DIST: GADAG R/O. KESHAVA NAGAR, P NO. 229, HUBBALLI ROAD, TQ & DIST: GADAG
SRI GIRISH Y HALLIKERI S/O. YELLAPPA H HALLIKERI AGE: 42 YEARS SELECTION OF GRADE LECTURER DEPARTMENT OF CIVIL (PUBLIC HEALTH ENGINEERING) ANJUMAN E ISLAM POLYTECHNIC, BANGALORE ROAD, NEAR MALASAMUDRA GADAG, DIST: GADAG R/O. NEAR SWIMMING POOL, TAJ NAGAR, TQ & DIST: GADAG
MRS.MAIMUM I KHATIB D/O. IBRAHIM M KHATIB AGE: 52 YEARS SELECTION OF GRADE LECTURER DEPARTMENT OF CIVIL (PUBLIC HEALTH ENGINEERING) ANJUMAN E ISLAM POLYTECHNIC, BENGALURU ROAD, NEAR MALASAMUDRA GADAG, DIST: GADAG R/O. BEHIND D G M AYURVEDIC SCHOOL, SHIVANAND NAGAR, TQ & DIST: GADAG
: 73 : 14. SRI RAMESH S LAYADAGUNDI S/O. SHIVAPPA H LAYADAGUNDI AGE: 42 YEARS SELECTION OF GRADE LECTURER DEPARTMENT OF CIVIL (PUBLIC HEALTH ENGINEERING) ANJUMAN E ISLAM POLYTECHNIC, BENGALURU ROAD, NEAR MALASAMUDRA GADAG, DIST: GADAG R/O. LIG 135, HUDCO COLONY, TQ & DIST: GADAG
SRI RAVIRAJ C KOTI S/O. CHANNABASAPPA AGE: 42 YEARS SELECTION OF GRADE LECTURER DEPARTMENT OF MECHANICAL ENGINEERING ANJUMAN E ISLAM POLYTECHNIC, BENGALURU ROAD, NEAR MALASAMUDRA GADAG, DIST: GADAG R/O. KESHAVA NAGAR, HUBBALLI ROAD, GADAG, TQ & DIST: GADAG
SRI JAGADEESH K NARGUND S/O. KOTRAPPA M NARAGUND AGE: 40 YEARS SELECTION OF GRADE LECTURER DEPARTMENT OF E & C ANJUMAN E ISLAM POLYTECHNIC, BENGALURU ROAD, NEAR MALASAMUDRA GADAG, DIST: GADAG R/O. HUDCO COLONY, NEAR RADHAKRISHNA NAGAR, GADAG MULUGUND ROAD, TQ & DIST: GADAG
SRI SHRINIWAS H KULKARNI S/O. HANAMANTRAO KULKARNI AGE: 54 YEARS
: 74 : SELECTION OF GRADE LECTURER DEPARTMENT OF CIVIL (PUBLIC HEALTH ENGINEERING) ANJUMAN E ISLAM POLYTECHNIC, BENGALURU ROAD, NEAR MALASAMUDRA GADAG, DIST: GADAG R/O. KUSHATAGI CHAWL, BETAGERI, TQ & DIST: GADAG. ... PETITIONERS
(BY SRI. J S SHETTY, ADVOCATE)
AND:
THE STATE OF KARNATAKA BY ITS SECRETARY DEPARTMENT AND PARLIAMENTARY AFFAIRS AND LEGISLATION M S BUILDING, BENGALURU
THE PRINCIPAL SECRETARY DEPARTMENT OF EDUCATION (HIGHER EDUCATION) M S BUILDING, BENGALURU
THE DIRECTOR OF TECHNICAL EDUCATION DEPARTMENT OF TECHNICAL EDUCATION, BENGALURU
ANJUMAN E ISLAM POLYTECHNIC COLLEGE, BENGALURU ROAD, NEAR MALLASAMUDRA, GADAG DIST: GADAG, R/BY ITS PRINCIPAL
ANJUMAN ISLAM SHIKSHAN SAMSTE BENGALURU ROAD, NEAR MALLASAMUDRA, GADAG DIST: GADAG R/BY ITS CHAIRMAN.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 TO R3)
: 75 :
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATAKA AIDED PRIVATE EDUCATIONAL INSTITUTION'S EMPLOYEES (WAGES, PENSION AND OTHER FACILITIES CONTROL) ACT,2014, AS PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014, IN PART IV (A), THE COPY OF WHICH HAS BEEN PRODUCED HEREWITH AT ANNEXURE-A, ISSUED BY RESPONDENT NO.1 IS UNCONSTITUTIONAL AND ETC.,
IN WP Nos.109034 & 109121 – 140/2014:
BETWEEN:
SRI CHANDRASHEKAR A TUPPAD S/O. ASHOK C TUPPAD AGE: 39 YEARS, SENIOR GRADE LECTURER HOD (AUTO ENGINEERING) DEPARTMENT OF AUTOMOBILE
ENGINEERING, TIPPU SHAHEED
INSTITUTE OF TECHNOLOGY
POLYTECHNIC, SIMLA NAGAR, HUBBALLI R/O. AT POST: ARALIKATTI, TQ: HUBBALLI DIST: DHARWAD.
SRI MOHAN B HAMPIHOLI S/O. BASAPPA HAMPIHOLI AGE: 44 YEARS, SELECTION GRADE LECTURER DEPARTMENT OF AUTOMOBILE ENGINEERING TIPPU SHAHEED INSTITUTE OF TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBBALLI R/O. NO. 69, PADMARAJNAGAR, GOKUL ROAD, TQ: HUBBALLI DIST: DHARWAD
: 76 : 3. SRI MANJUNATH YADWAD S/O. ATMARAM, AGE: 44 YEARS, SELECTION GRADE LECTURER DEPARTMENT OF AUTOMOBILE ENGINEERING, TIPPU SHAHEED INSTITUTE OF TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBBALLI R/O. FLAT NO. 206, SHAGUN APARTMENT,
4TH CROSS, KESHWAPUR, HUBBALLI
SRI RAVINDER SINGH ATTER S/O. TEKCHAND AGE: 46 YEARS, SENIOR GRADE LECTURER/HOD (CIVIL ENGINEERING) DEPARTMENT OF CIVIL ENGINEERING TIPPU SHAHEED INSTITUTE OF TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBBALLI R/O. HOUSE NO. 12, GURUNATH NAGAR, ANAND NAGAR ROAD, OLD HUBBALLI , DIST:DHARWAD
SMT.N C BELLAD W/O. B M SHESHAGIRI AGE: 54 YEARS, SELECTION GRADE LECTURER DEPARTMENT OF CIVIL ENGINEERING TIPPU SHAHEED INSTITUTE OF TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBBALLI R/O. HOUSE NO. 78, KALIDASANAGAR, VIDYANAGAR, HUBBALLI
SMT.S B KITTUR D/O. BEEMSINGH KITTUR AGE: 46 YEARS, SELECTION GRADE LECTURER DEPARTMENT OF CIVIL ENGINEERING TIPPU SHAHEED INSTITUTE OF
: 77 : TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBBALLI R/O. PLOT NO. 3, NAVEL BUILDING, DEENABANDU COLONY, KARWAR ROAD, HUBBALLI
SRI MOHAMMAD A BAGALKOT S/O. ABDULKHDAR F BAGALKOT AGE: 39 YEARS, SELECTION GRADE LECTURER
DEPARTMENT OF CIVIL ENGINEERING TIPPU SHAHEED INSTITUTE OF TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBBALLI R/O. H NO. 521, PANACKSHRI NAGAR, NAVANAGAR, HUBBALLI, DIST: DHARWAD
SRI MOHAMMED SADIQUE A BANKAPUR S/O. ABDUL RAZAK M BANKAPUR AGE: 49 YEARS, SELECTION GRADE LECTURER DEPARTMENT OF AUTOMOBILE ENGINEERING, TIPPU SHAHEED INSTITUTE OF TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBBALLI R/O.NO. 6/2, MEHBOOB MANZIL NEAR MANDONI MASJID TABIBLAND, HUBBALLI DIST: DHARWAD
SRI BALESH HEGGANAVAR S/O. SIDDAPPA AGE: 38 YEARS, SELECTION GRADE LECTURER DEPARTMENT OF SCIENCE TIPPU SHAHEED INSTITUTE OF TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBBALLI R/O. H NO. 32, AROODANAGAR, ANANDNAGAR ROAD,
: 78 : OLD HUBBALLI, DHARWAD .
SRI GANGAPPA M PUDAKALAKATTI S/O. MALLAPPA B PUDAKALAKATTI AGE: 52 YEARS, SELECTION GRADE LECTURER HOD DEPARTMENT OF MECHANICAL ENGINEERING TIPPU SHAHEED INSTITUTE OF TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBBALLI R/O.3RD MAIN ROAD, 9TH CROSS MARAGAL COMPOUND, KALYANNAGAR, DHARWAD
SRI MALLAPPA S SOMANAKATTI S/O. SHANKARAPPA AGE: 47 YEARS, SELECTION GRADE LECTURER DEPARTMENT OF MECHANICAL ENGINEERING, TIPPU SHAHEED INSTITUTE OF TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBBALLI R/O. NO.41, ANUGRAHA, MIDMAC 7TH AVENUE, BEHIND ANAND NAGAR, OLD HUBBALLI, HUBBALLI
SRI BASAVARAJ K KABBER S/O. LATE KARIYAPPA KABBER AGE: 43 YEARS, SELECTION GRADE LECTURER DEPARTMENT OF MECHANICAL ENGINEERING, TIPPU SHAHEED INSTITUTE OF TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBBALLI R/O. SAI SADAN, GAYATRI COLONY, POST: BENGERI, TQ: HUBBALLI DIST: DHARWAD
SRI SURESH C PATIL S/O. CHUDAPPAGOUDA PATIL
: 79 : AGE: 41 YEARS, SELECTION GRADE LECTURER DEPARTMENT OF MECHANICAL ENGINEERING, TIPPU SHAHEED INSTITUTE OF TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBBALLI, R/O. E 204, AKSHAY GARDEN APARTMENT, BANASHANKARI LAYOUT, VIDYANAGAR, HUBBALLI DIST: DHARWAD
SRI JAGADISH R ASUNDI S/O. LATE RUDRAPPA ASUNDI AGE: 48 YEARS, SELECTION GRADE LECTURER DEPARTMENT OF MECHANICAL ENGINEERING, TIPPU SHAHEED INSTITUTE OF TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBBALLI, R/O. MIG 495, 16TH CROSS, NAVANAGAR, HUBBALLI, DIST: DHARWAD
SRI KIRANKUMAR Y MANTUR S/O. YASHWANT T MANTUR AGE: 41 YEARS, SELECTION GRADE LECTURER DEPARTMENT OF MECHANICAL ENGINEERING, TIPPU SHAHEED INSTITUTE OF TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBBALLI, R/O. H NO. 35, AT POST: NALAVADI, TQ:NAVALGUND, DIST: DHARWAD
SRI NISAR AHMED MALLUR S/O NAZEER AHMED AGE: 37 YEARS, SELECTION GRADE LECTURER DEPARTMENT OF MECHANICAL ENGINEERING, TIPPU SHAHEED INSTITUTE OF TECHNOLOGY
: 80 : POLYTECHNIC, SIMLA NAGAR, HUBBALLI R/O. P-14, DATC QUARTERS, BELAGAVI ROAD, DHARWAD
SRI SURESH S S SADASHIVAPPA S K AGE: 43 YEARS, SELECTION GRADE LECTURER DEPARTMENT OF E & C TIPPU SHAHEED INSTITUTE OF TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBBALLI, R/O. NO 549, BEHIND MEDICAL HOSTEL, ANJANEYA BADAVANE, DAVANAGERE, NOW R/AT: HUBBALLI
SRI M B RAVI S/O. M BHEEMAPPA AGE: 44 YEARS, SELECTION GRADE LECTURER DEPARTMENT OF E & C TIPPU SHAHEED INSTITUTE OF TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBBALLI, R/O. H NO. 5, 2ND CROSS, SURABHINAGAR, GOKUL ROAD, HUBBALLI, DIST: DHARWAD
SRI AKBAR M BILEKUNDRI S/O. MEHEBOOBGANI A BILEKUNDRI AGE: 46 YEARS, SELECTION GRADE LECTURER DEPARTMENT OF E & C TIPPU SHAHEED INSTITUTE OF TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBBALLI R/O. NO. 28, MUKUND NAGAR, BEHIND NEW BUS STAND NEAR SANMAN COLONY, GOKUL ROAD,
: 81 : HUBBALLI DIST: DHARWAD
SMT.F H KITTUR D/O. HATELSHA KITTUR AGE: 54 YEARS, SELECTION GRADE LECTURER DEPARTMENT OF E & C TIPPU SHAHEED INSTITUTE OF TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBBALLI R/O. SHAHMANZIL, AZAD COLONY KESHWAPUR, HUBBALLI
SRI MASOOD AHMED S/O. AMEER AHMAD JUNAIDI AGE: 47 YEARS, SELECTION GRADE LECTURER DEPARTMENT OF E & C TIPPU SHAHEED INSTITUTE OF TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBBALLI R/O. 5140, IST CROSS, BEHIND MERI SAHELI BEAUTY PARLOR, SUBASH NAGAR, GUDIHAL ROAD, OLD HUBBALLI, DHARWAD.
... PETITIONERS
(BY SRI. J S SHETTY, ADVOCATE)
AND:
THE STATE OF KARNATAKA BY ITS SECRETARY DEPARTMENT AND LAW & LEGAL AFFAIRS, M S BUILDING, BENGALURU
THE SECRETARY DEPARTMENT OF EDUCATION (HIGHER EDUCATION) M S BUILDING, BENGALURU
THE DIRECTOR OF TECHNICAL
: 82 : EDUCATION, DEPARTMENT OF TECHNICAL EDUCATION BENGALURU.
TIPPU SHAHEED INSTITUTE OF TECHNOLOGY POLYTECHNIC, SIMLA NAGAR, HUBLI, DISTRICT:DHARWAD, REPRESENTED BY ITS PRINCIPAL.
RAILWAY MUSLIM EMPLOYEES EDUCATIONAL ASSOCIATION TIPPU SHAHEED INSTITUTE OF TECHNOLOGY SIMLA NAGAR, HUBBALLI BY ITS CHAIRMAN.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATAK AIDED PRIVATE EDUATIONAL INSTITUTION'S EMPLOYEES (WAGES, PENSION AND OTHER FACILITIES CONTROL) ACT,2014, AS PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014, IN SAMVYASHA E 60 SHASHANA 2013, BANGALORE IN PART IV (A), THE COPY OF WHICH HAS BEEN PRODUCED HEREWITH AT ANNEXURE-A, IS UNCONSTITUTIONAL AND ETC.,
IN WP NO 109032 OF 2014:
BETWEEN:
SRI GANGADHAR MALLESHAPPA SAJJANAR AGE: 49 YEARS, OCC: ASSOCIATE PROFESSOR R/O. KULKARNI PETH, NEAR J C SCHOOL, ILAKAL, HUNUGUND TALUK DIST: BAGALKOT.
... PETITIONER
(BY SRI. J S SHETTY, ADVOCATE)
: 83 :
AND:
THE STATE OF KARNATAKA BY ITS SECRETARY DEPARTMENT AND LAW AND LEGAL AFFAIRS, M S BUILDING, BENGALURU
THE SECRETARY DEPARTMENT OF EDUCATION (HIGHER EDUCATION) M S BUILDING, BENGALURU
THE COMMISSIONER OF COLLEGIATE EDUCATION NRUPATUNGA ROAD, BENGALURU
JOINT DIRECTOR OF COLLEGIATE EDUCATION MINI VIDHANA SOUDHA, DHARWAD
S V M SCIENCE AND ARTS COLLEGE ILAKAL, DIST: BAGALKOT BY ITS PRINCIPAL
SHRI VIJAY MAHANTESH VIDYAVARDHAK SOCIETY, ILAKAL, DIST: BAGALKOT BY ITS CHAIRMAN.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R4, R5 AND R6 SD)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATAK AIDED PRIVATE EDUATIONAL INSTITUTION'S EMPLOYEES (WAGES, PENSION AND OTHER FACILITIES CONTROL) ACT,2014, AS PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014, IN SAMVYASHA E 60 SHASHANA 2013, BANGALORE IN PART IV (A), THE COPY OF WHICH HAS BEEN PRODUCED HEREWITH AT ANNEXURE-A, IS UNCONSTITUTIONAL AND ETC.,
: 84 : IN WP NO 109272 OF 2014:
BETWEEN:
SRI SRIDHAR, S/O. GAJANA BHAT AGE: 49 YEARS, OCC: SELECTION GRADE LECTURER, SRI VIDYADIRAJ POLYTECHNIC KUMTA DIST: UTTAR KANNADA.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY LAW AND PARLIAMENTARY AFFAIRS DEPARTMENT, VIDHANA SOUDHA, BENGALURU
STATE OF KARNATAKA R/BY ITS UNDER SECRETARY EDUCATION DEPARTMENT (TECHNICAL EDUCATION) M S BUILDING, BENGALURU
DIRECTOR OF TECHNICAL EDUCATION GOVT OF KARNATAKA PALACE ROAD, BENGALURU
THE PRINCIPAL SRI VIDYADIRAJ POLYTECHNIC KUMTA DIST: UTTAR KANNADA.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH NOTIFICATION AT ANNEUXRE-H, PUBLISHED IN KARNATAKA GAZETTE, DATED:12.02.2014, ISSUED BY RESPONDENT NO.1 & ANNEXURE-J, CIRCULAR, ISSUED BY THE RESPONDENT NO.3 DATED:05.09.2014 & DIRECT THE RESPONDENTS TO TREAT
: 85 : THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP NO. 108975 OF 2014:
BETWEEN:
SRI VISHWANATH T MALALI, AGED ABOUT: 52 YEARS, OCC: SELECTION GRADE LECTURER, SGES, RURAL POLYTECHNIC TARIHAL, HUBBALLI-580 026, DIST: DHARWAD.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY,
LAW & PARLIAMENTARY
AFFAIRS DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU -560001.
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT,
M S BUILDING,
BENGALURU -560001.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA,
PALACE ROAD, BENGALURU -560001.
THE PRINCIPAL SGES, RURAL POLYTECHNIC,
TARIHAL, HUBBALLI-26,
DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
: 86 :
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-H PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 AND ANNEXURE-J CIRCULAR PASSED BY THE RESPONDENT NO.3 DTD.05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES
ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP Nos.109331 – 109344/2014:
BETWEEN:
SRI GURUBASAVARAJ HALLI S/O. JAMBANNA AGE: 44 YEARS, LECTURER SELECTION GRADE BVVS S R VASTRAD RURAL POLYTECHNIC GULEDGUDD, TQ: BADAMI DIST: BAGALKOT
SMT.IMAMABI MAKANDAR D/O. MOHADDINSHYA AGE: 51 YEARS LECTURER SELECTION GRADE B.V.V.S S.R VASTRAD RURAL POLYTECHNIC GULEDGUDD TQ: BADAMI DIST: BAGALKOT
SRI NAGARAJA AIRANI S/O. RAMATEERTHA AIRANI AGE: 53 YEARS LECTURER SELECTION GRADE B.V.V.S S.R VASTRAD RURAL POLYTECHNIC
GULEDGUDD
TQ: BADAMI DIST: BAGALKOT
SRI CHANNAPPAGOWDA PATIL S/O. SANGANAGOWDA AGE: 52 YEARS LECTURER SELECTION GRADE B.V.V.S S.R VASTRAD RURAL POLYTECHNIC
GULEDGUDD
: 87 :
TQ: BADAMI DIST: BAGALKOT
SRI SURESH METI S/O. CHANNAPPA AGE: 50 YEARS LECTURER SELECTION GRADE B.V.V.S S.R VASTRAD RURAL POLYTECHNIC, GULEDGUDD
TQ: BADAMI DIST: BAGALKOT
SRI HANAMANT NAYAKAR S/O. LAXMANARAO AGE: 46 YEARS LECTURER SELECTION GRADE B.V.V.S S.R VASTRAD RURAL POLYTECHNIC GULEDGUDD TQ: BADAMI DIST: BAGALKOT
SRI MAGUNDAGOUD GOUDRA S/O. YAMANAPPA AGE: 48 YEARS LECTURER SELECTION GRADE B.V.V.S S.R VASTRAD RURAL POLYTECHNIC, GULEDGUDD TQ: BADAMI DIST: BAGALKOT
SMT.VIJAYALAXMI KHEDAGI D/O. SHARANAPAP AGE: 46 YEARS LECTURER SELECTION GRADE B.V.V.S S.R VASTRAD RURAL POLYTECHNIC, GULEDGUDD TQ: BADAMI DIST: BAGALKOT
SRI SHANTABASAVAREDDI HARLAPUR S/O FAKKEERAPPA HARLAPUR AGE: 38 YEARS LECTURER SELECTION GRADE B.V.V.S S.R VASTRAD RURAL POLYTECHNIC, GULEDGUDD
TQ: BADAMI DIST: BAGALKOT
SRI KALAKAPPA HEGADE S/O. CHANDRASHEKHAR AGE: 39 YEARS
: 88 : LECTURER SELECTION GRADE B.V.V.S S.R VASTRAD RURAL POLYTECHNIC, GULEDGUDD
TQ: BADAMI DIST: BAGALKOT
SRI SHASHIDHAR HEGADI S/O. SOMASHEKHAR, AGE: 41 YEARS LECTURER SELECTION GRADE B.V.V.S S.R VASTRAD RURAL POLYTECHNIC, GULEDGUDD TQ: BADAMI DIST: BAGALKOT
SRI SUBHAS BHARAMGOUDRA S/O. RUDRAGOUDA BHARAMGOUDRA AGE: 43 YEARS LECTURER SELECTION GRADE B.V.V.S S.R VASTRAD RURAL POLYTECHNIC, GULEDGUDD
TQ: BADAMI DIST: BAGALKOT.
SRI BASAVARAJ KAVADIMATTI S/O. VITTAL KADAVIMATTI AGE: 41 YEARS LECTURER SELECTION GRADE B.V.V.S S.R VASTRAD RURAL POLYTECHNIC, GULEDGUDD TQ: BADAMI DIST: BAGALKOT
SRI R V ANGADI S/O. VEERABHADRAPPA AGE: 49 YEARS LECTURER SELECTION GRADE B.V.V.S S.R VASTRAD RURAL POLYTECHNIC, GULEDGUDD TQ: BADAMI DIST: BAGALKOT ... PETITIONERS (BY SHRI JANARDHANA G, ADV.)
AND:
STATE OF KARNATAKA MINISTRY OF LAW & PARLIAMENTARY AFFAIRS, R/BY ITS SECRETARY,
: 89 : VIDHANA SOUDHA, BENGALURU
SECRETARY FOR HIGHER EDUCATION GOVERNMENT OF KARNATAKA VIDHANA SOUDHA, BENGALURU
DIRECTOR OF TECHNICAL EDUCATION THANTHRIKA BHAVAN PALACE ROAD, BENGALURU.
THE PRINCIPAL B V V S S.R VASTRAD
RURAL POLYTECHNIC GULEDGUDD, TALUK BADAMI.
PRINCIPAL B V V S POLYTECHNIC,
BAGALKOT.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATAKA EDUCATIONAL INSTITUTIONS (RECRUITMENT AND TERMS & CONDITIONS OF EMPLOYEES IN AIDED COLLEGES OF EDUATION, TEACHERS TRAINING INSTITUTIONS) RULES ARE VIOLATIVE OF ARTICLES 14 AND 16 OF THE CONSTITUTION OF INDIA ON THE GROUND OF DENYING EQUAL PAY TO EQUAL WORK AND DISCRIMINATION BETWEEN THE GOVERNMENT EMPLOYEES AND THE EMPLOYEES OF THE PRIVATE EDUATIONAL INSTITUTIONS WITHOUT ANY BASIS AND ETC.,
IN WP Nos.109322 - 109330/2014:
BETWEEN:
SRI RAMESH GOVINDARADDI KONNUR S/O SRI GOVINDARADDI S.KONNUR, AGE: 58 YEARS, ASSOCIATE PROFESSOR IN ZOOLOGY SVP ARTS,
: 90 : COMMERCE & SCIENCE COLLEGE, BADAMI, DIST: BAGALKOT.
SRI N B SOMANAKATTI, M. SC S/O. BHIMAPPA N SOMANAKATTI AGE: 46 YEARS, ASSOCIATE PROFESSOR IN STATISTICS, SVP ARTS, COMMERCE & SCIENCE COLLEGE,
BADAMI DIST: BAGALKOT.
SRI RAVEENDRA SHIVAPPA MULIMANI S/O SHIVAPPA MULIMANI, AGE: 49 YEARS, LECTURER IN PHYSICS SVP ARTS, COMMERCE & SCIENCE COLLEGE, BADAMI-587 201, DIST: BAGALKOT
SRI SHIVAYOGI NINGAPPA BENAL S/O SRI NINGAPPA BENAL, AGE: 48 YEARS, ASSOCIATE PROFESSOR IN CHEMISTRY SVP ARTS, COMMERCE & SCIENCE COLLEGE,
BADAMI DIST: BAGALKOT.
SRI SHASHIDHAR SHIVAPPA MULIMANI S/O SRI SHIVAPPA MULIMANI, AGE: 47 YEARS, ASSOCIATE PROFESSOR IN PHYSICS , SVP ARTS, COMMERCE & SCIENCE COLLEGE,
BADAMI, DIST: BAGALKOT.
SRI AMARESH ADAPPA TOPALAKATTI S/O ADAPPA D.TOPALAKATTI, AGE: 45 YEARS, ASSOCIATE PROFESSOR IN BOTONY SVP ARTS, COMMERCE & SCIENCE COLLEGE,
BADAMI DIST: BAGALKOT.
: 91 : 7. SRI PANDITAPPA SHIVAGONDAPPA CHANAGOND S/O SHIVAGONDAPPA CHANAGOND, AGE: 49 YEARS, LECTURER IN STATISTICS SVP ARTS, COMMERCE & SCIENCE COLLEGE,
BADAMI, DIST: BAGALKOT.
SRI SURESH VISHNU HANCHATE S/O VISHNU HANCHATE,
AGE: 45 YEARS, LAB ASSISTANT SVP ARTS, COMMERCE & SCIENCE COLLEGE,
BADAMI, DIST: BAGALKOT.
SRI PRAKASHAGOUDA BASANAGOUDA PATIL, S/O BASANAGOUDA, AGE: 43 YEARS, LAB ASSISTANT SVP ARTS, COMMERCE & SCIENCE COLLEGE,
BADAMI, DIST: BAGALKOT.
... PETITIONERS
(BY SRI JANARDHANA G, ADV.)
AND:
STATE OF KARNATAKA MINISTRY OF LAW & PARLIAMENTARY AFFAIRS R/BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU
DIRECTOR OF COLLEGIATE EDUCATION GOVERNMENT OF KARNATAKA SESHADRI ROAD, BENGALURU.
THE JOINT DIRECTOR DIRECTOR OF COLLEGIATE EDUCATION
: 92 : DHARWAD
THE PRINCIPAL SVP ARTS, COMMERCE AND
SCIENCE COLLEGE, BADAMI, BAGALKOT DIST: BAGALKOT.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATAKA EDUCATIONAL INSTITUTIONS (RECRUITMENT AND TERMS & CONDITIONS OF EMPLOYEES IN AIDED COLLEGES OF EDUATION, TEACHERS TRAINING INSTITUTIONS) RULES ARE VIOLATIVE OF ARTICLES 14 AND 16 OF THE CONSTITUTION OF INDIA ON THE GROUND OF DENYING EQUAL PAY TO EQUAL WORK AND DISCRIMINATION BETWEEN THE GOVERNMENT EMPLOYEES AND THE EMPLOYEES OF THE PRIVATE EDUATIONAL INSTITUTIONS WITHOUT ANY BASIS AND ETC.,
IN WP Nos.109484 – 109498/2014:
BETWEEN:
SRI AMARESH S/O. BASAPPA HULLALLI AGE: 54 YEARS, S1 LECTURER C V CHARANTIMATH RURAL POLYTECHNIC, HUNGUND, DIST: BAGALKOT
SRI VIJAY S/O. BASDAPPA BALIGAR AGE: 53 YEARS, S1 LECTURER,
C V CHARANTIMATH RURAL
POLYTECHNIC
HUNGUND, DIST: BAGALKOT.
SRI BASANAGOUDA S/O. BALANAGOUDA CHANNAPPAGOUDAR AGE: 51 YEARS, S1 LECTURER,
: 93 :
C V CHARANTIMATH RURAL
POLYTECHNIC,
HUNGUND, DIST: BAGALKOT.
SRI CHANDRASHEKAR S/O. SHANKRAPPA MAGADAL AGE: 49 YEARS, S1 LECTURER,
C V CHARANTIMATH RURAL POLYTECHNIC,
HUNGUND, DIST: BAGALKOT.
SRI SANGAPPA S/O. SIDARAMAPPA BYAKOD AGE: 49 YEARS, S1 LECTURER,
C V CHARANTIMATH RURAL POLYTECHNIC
HUNGUND, DIST: BAGALKOT.
SRI PRABHULINGAPPA, S/O. BASALINGAPPA BHUTAL AGE: 49 YEARS, S1 LECTURER, C V CHARANTIMATH RURAL POLYTECHNIC, HUNGUND, DIST: BAGALKOT
SRI BASAVARAJ S/O. SANGAPPA ALLUR AGE: 48 YEARS, S1 LECTURER, C V CHARANTIMATH RURAL POLYTECHNIC, HUNGUND, DIST: BAGALKOT
SRI CHANDRASHEKAR S/O. SANGAPPA TORIGER AGE: 49 YEARS, S1 LECTURER, C V CHARANTIMATH RURAL POLYTECHNIC, HUNGUND, DIST: BAGALKOT
SRI SHIVAYOGEPPA S/O. PARAPPA KENGANAL AGE: 54 YEARS, S1 LECTURER, C V CHARANTIMATH RURAL POLYTECHNIC,
: 94 : HUNGUND, DIST: BAGALKOT
SRI MAHENDRA S/O. MANAPPA BADIGER AGE: 55 YEARS, S1 LECTURER, C V CHARANTIMATH RURAL POLYTECHNIC, HUNGUND, DIST: BAGALKOT
SRI SANGAPPA S/O. SHANKARAPPA KALAGI AGE: 55 YEARS, S1 LECTURER, C V CHARANTIMATH RURAL POLYTECHNIC, HUNGUND, DIST: BAGALKOT
SRI GURULINGAPPA S/O. SHIVARUDRAPPA BINGIKOPPAD AGE: 45 YEARS, S1 LECTURER, C V CHARANTIMATH RURAL POLYTECHNIC, HUNGUND, DIST: BAGALKOT
SRI PRABHUDEV S/O. MURIGEPPA MANNUR AGE: 52 YEARS, S1 LECTURER, C V CHARANTIMATH RURAL POLYTECHNIC, HUNGUND, DIST: BAGALKOT
SRI SHANKARAPPA S/O. SANGAPPA HOOLAGERI AGE: 42 YEARS, S1 LECTURER, C V CHARANTIMATH RURAL POLYTECHNIC, HUNGUND, DIST: BAGALKOT
SRI UMAPATI S/O. MARIBASAYYA HAMPIHOLI AGE: 51 YEARS, S1 LECTURER, C V CHARANTIMATH RURAL
: 95 : POLYTECHNIC, HUNGUND, DIST: BAGALKOT.
... PETITIONERS
(BY SRI JANARDHANA G, ADV.)
AND:
STATE OF KARNATAKA MINISTRY OF LAW AND PARLIAMENTARY AFFAIRS R/BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU
THE PRINCIPAL SECRETARY FOR HIGHER EDUCATION GOVERNMENT OF KARNATAKA VIDHANA SOUDHA, BENGALURU
DIRECTOR OF TECHNICAL EDUCATION PALACE ROAD, BENGALURU
THE PRINCIPAL C V CHARANTIMATH RURAL
POLYTECHNIC, HUNGUND, DIST: BAGALKOT.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 TO 3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATAKA EDUCATIONAL INSTITUTIONS (RECRUITMENT AND TERMS & CONSIDITONS OF EMPLOYEES IN AIDED COLLEGES OF EDUATION, TEACHERS TRAINING INSTITUTIONS) RULES ARE VIOLATIVE OF ARTICLES 14 AND 16 OF THE CONSTITUTION OF INDIA ON THE GROUND OF DENYING EQUAL PAY TO EQUAL WORK AND DISCRIMINATION BETWEEN THE GOVERNMENT EMPLOYEES AND THE
: 96 : EMPLOYEES OF THE PRIVATE EDUATIONAL INSTITUTIONS WITHOUT ANY BASIS AND ETC.,
IN WP No. 108987/2014:
BETWEEN:
SRI SHESHAREDDI R HADAGALI AGED ABOUT: 48 YEARS, OCC: SELECTION GRADE LECTURER, SGES RURAL POLYTECHNIC TARIHAL, HUBBALLI-580026, DIST: DHARWAD. ... PETITIONER
(BY SMT.SHARMILA M PATIL, ADV.)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY,
LAW & PARLIAMENTARY
AFFAIRS DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001.
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT,
M S BUILDING,
BENGALURU-560001.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA,
PALACE ROAD,
BENGALURU-560001.
THE PRINCIPAL SGES, RURAL POLYTECHNIC,
TARIHAL,
HUBBALLI-26, DIST: DHARWAD. ... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 TO R3)
: 97 : THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DATED 12.02.2014 IN NUMBER SAMVYASHA E 60 SHASANA 2013 BANGALORE ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J CIRCULAR BEARING NO. DTE 4 GRT(2) 2014 ISSUED BY THE RESPONDENT NO.3 DATED 05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP No.108990/2014:
BETWEEN:
SHRI SANJEEV P VADAVI, AGE: 38 YEARS, OCC: SELECTION GRADE LECTURER SGES RURAL POLYTECHNIC TARIHAL HUBBALLI, DIST: DHARWAD.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADV.)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY LAW & PARLIAMENTARY
AFFAIRS DEPARTMENT,
VIDHANA SOUDHA, BENGALURU
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY HIGHER EDUCATION DEPARTMENT M S BUILDING, BENGALURU
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA PALACE ROAD, BENGALURU
THE PRINCIPAL SGES, RURAL POLYTECHNIC
: 98 : TARIHAL, HUBBALLI DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DATED 12.02.2014 ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J CIRCULAR ISSUED BY THE RESPONDENT NO.3 DATED 05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP Nos. 101128/2015 & 101185 – 187/2015:
BETWEEN:
SHRI BASANAGOUDA S/O UMESHAGOUDA MARIGOUDAR, AGE:45 YEARS, OCC:SECOND DIVISION ASSISTANT, K.L.E.SOCIETY S, WOMEN ARTS & COMMERCE COLLEGE, GADAG. TQ & DIST: GADAG
SRI HOLLISWAMI S/O VAMADEVAYYA ARDYAMATH, AGE:55 YEARS, OCC:SECOND DIVISION ASSISTANT, K.L.E.SOCIETY S WOMEN ARTS & COMMERCE COLLEGE, GADAG. TQ & DIST: GADAG
SRI SHITAL S/O SHRIKANT BONGARDE, AGE:57 YEARS, OCC:PEON, K.L.E.SOCIETY S WOMEN ARTS & COMMERCE COLLEGE, GADAG. TQ & DIST: GADAG
: 99 : 4. SRI RAJESAB S/O KHAJESAB NAIKAR, AGE:52 YEARS, OCC:PEON, K.L.E.SOCIETY’S WOMEN ARTS & COMMERCE COLLEGE, GADAG. TQ & DIST: GADAG.
... PETITIONERS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOF R1 TO R5)
AND:
THE STATE OF KARNATAKA, TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA, TO THE DEPARTMENT EDUCATION, REPRESENTED BY ITS SECRETARY VIDHANA SOUDHA, BENGALURU
THE COMMISSIONER, DEPARTMENT OF EDUCATION, PALACE ROAD, BENGALURU
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD.
THE KARNATAKA LINGAYATH EDUCATION SOCIETY, (KLE-SOCIETY) COLLEGE ROAD, BELAGAVI
REPRESENTED BY ITS SECRETARY.
: 100 : 7. THE PRINCIPAL, K.L.E SOCIETY S WOMEN ARTS, & COMMERCE COLLEGE, GADAG. TQ & DIST: GADAG.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATION INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-G.
IN WP Nos.101127/2015 & 101168 – 183/2015
BETWEEN:
SRI BABAGOUDA S/O MALAGOUDA PATIL, AGE:52 YEARS, OCC:ASSOCIATE PROFESSOR (KANNADA), SHRI. CHANNAGIREESWARA PRASADIKA ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ:MUDHOL, DIST:BAGALKOT.
SRI SHANKAR S/O MAHALINGAPPA BANNUR, AGE:54 YEARS, OCC:ASSOCIATE PROFESSOR (COMMERCE), SHRI. CHANNAGIREESWARA PRASADIKA ARTS & COPMMERCE COLLEGE, MAHALINGPUR, TQ:MUDHOL, DIST:BAGALKOT.
SRI APPASAHEB S/O SHANKAR DHAMANNAVAR, AGE:56 YEARS, OCC:ASSOCIATE PROFESSOR (KANNADA),
: 101 : SHRI. CHANNAGIREESWARA PRASADIKA ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ:MUDHOL, DIST:BAGALKOT.
SRI MAHADEV S/O MAHALINGAPPA NIMBARAGI, AGE:50 YEARS, OCC:ASSOCIATE PROFESSOR (COMMERCE), SHRI. CHANNAGIREESWARA PRASADIKA ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ:MUDHOL, DIST:BAGALKOT.
SRI SANGANGOUDA S/O BHIMANAGOUDA BIRADAR, AGE:52 YEARS, OCC:ASSOCIATE PROFESSOR (SOCIOLOGY), SHRI. CHANNAGIREESWARA PRASADIKA ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ:MUDHOL, DIST:BAGALKOT.
SRI ASHARANI S/O MAHARUDRAPPA CHINAGUNDI, AGE:54 YEARS, OCC: ASSOCIATE PROFESSOR (KANNADA), SHRI. CHANNAGIREESWARA PRASADIKA ARTS & COPMMERCE COLLEGE, MAHALINGPUR, TQ:MUDHOL, DIST:BAGALKOT.
SRI ASHOK S/O MURAGEPPA NARODE, AGE:49 YEARS, OCC:ASSOCIATE PROFESSOR (KANNADA), SHRI. CHANNAGIREESWARA PRASADIKA ARTS & COPMMERCE COLLEGE, MAHALINGPUR, TQ:MUDHOL, DIST:BAGALKOT.
: 102 : 8. SRI RAYAGOUDA S/O MALAGOUDA PATIL, AGE:52 YEARS, OCC:ASSOCIATE PROFESSOR (COMMERCE), SHRI. CHANNAGIREESWARA PRASADIKA ARTS & COPMMERCE COLLEGE, MAHALINGPUR, TQ:MUDHOL, DIST:BAGALKOT.
SRI GURAYYA S/O ADIKESHWARAYYA MATHAPATI, AGE:53 YEARS, OCC:ASSOCIATE PROFESSOR (ECONOMICS), SHRI. CHANNAGIREESWARA PRASADIKA ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ:MUDHOL, DIST:BAGALKOT.
SRI RAMACHANDRA S/O SHRINIVASARAO MITTIMANI, AGE:53 YEARS, OCC:ASSOCIATE PROFESSOR (HISTORY), SHRI. CHANNAGIREESHSWARA PRASADIKA ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ:MUDHOL, DIST:BAGALKOT.
SMT.SUNAND S/O DUNDAPPA SARAGANVI, AGE:47 YEARS, OCC:ASSOCIATE PROFESSOR (AGRICULTURAL/ECONOMICS), SHRI. CHANNAGIREESHSWARA PRASADIKA ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ:MUDHOL, DIST:BAGALKOT.
SRI VISHWANATH S/O MALLAPPA MUJAWAR AGE: 56 YEARS, OCC: ASSOCIATE PROFESSOR (HINDI), SHRI CHANNAGIREESHSWARA PRASADIKA, ARTS AND COMMERCE COLLEGE, MAHALINGPUR,
: 103 : TQ: MUDHOL,DIST: BAGALKOT.
SRI KALLAPPA S/O MALLAPPA AWARADI AGE: 49 YEARS, OCC: ASSOCIATE PROFESSOR (AGRICULTURE MARKETING) SHRI CHANNAGIREESHSWARA PRASADIKA, ARTS AND COMMERCE COLLEGE, MAHALINGPUR, TQ: MUDHOL,DIST: BAGALKOT.
SRI MALLIKARJUN S/O GIRAMALLAPPA YARANAL AGE: 51 YEARS, OCC: ASSOCIATE PROFESSOR (COMMERCE) SHRI CHANNAGIREESHSWARA PRASADIKA, ARTS AND COMMERCE COLLEGE, MAHALINGPUR, TQ: MUDHOL,DIST: BAGALKOT.
SRI MAHANTESH S/O MAHADEVAPPA HURALI AGE: 44 YEARS, OCC: ASSOCIATE PROFESSOR (ENGLISH) SHRI CHANNAGIREESHSWARA PRASADIKA, ARTS AND COMMERCE COLLEGE, MAHALINGPUR, TQ: MUDHOL,DIST: BAGALKOT.
SRI VEERAPPA S/O SHIVARUDRAPPA ANGADI AGE: 51 YEARS, OCC: ASSOCIATE PROFESSOR (PHYSICAL EDUCATION PROFESSOR) SHRI CHANNAGIREESHSWARA PRASADIKA, ARTS AND COMMERCE COLLEGE, MAHALINGPUR, TQ: MUDHOL,DIST: BAGALKOT.
SRI SHRIKANT S/O SHIVAPPA BIDARE AGE: 52 YEARS,
: 104 : OCC: ASSOCIATE PROFESSOR (LIBRARIAN) SHRI CHANNAGIREESHSWARA PRASADIKA, ARTS AND COMMERCE COLLEGE, MAHALINGPUR, TQ: MUDHOL,DIST: BAGALKOT. ... PETITIONERS
(BY SRI A.S.PATIL, ADV.)
AND:
THE STATE OF KARNATAKA THE DEPARTMENT OF LAW AND PARLIMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION, REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER DEPARTMENT OF COLLEGIATE
EDUCATION, PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE REGIONAL JOINT DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANASOUDA,
D C COMPOUND, DHARWAD.
THE KARNATAKA LIBERAL EDUCATION SOCIETY, (KLE-SOCIETY) COLLEGE ROAD, BELAGAVI
: 105 :
REPRESENTED BY ITS SECRETARY
THE PRINCIPAL SHRI CHANNAGIREESHSWARA PRASADIKA, ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ: MUDHOL, DIST: BAGALKOT. ... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5, R7 SD)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATION INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-H.
IN WP Nos.101129/2015 & 101184/2015:
BETWEEN:
SRI MALLIKARJUN S/O GANGADHAR BAGEWADI AGE: 50 YEARS, OCC: ASSISTANT PROFESSOR (GEOGRAPHY), SHRI NAVALGUND TALUK SHIKSHANA SAMITIS, SHANKAR ARTS COLLEGE, NAVALGUND, TQ: NAVALGUND, DIST: GADAG
SRI GANGAPPA @ GANGADHAR S/O SHIVAPPA GUDARAD AGE: 55 YEARS, OCC: ASSISTANT PROFESSOR (HINDUSTANI MUSIC), SHRI NAVALGUND TALUK SHIKSHANA SAMITIS, SHANKAR ARTS COLLEGE,
: 106 : NAVALGUND, TQ: NAVALGUND, DIST: GADAG.
... PETITIONERS
(BY SRI. A S PATIL, ADV.)
AND:
THE STATE OF KARNATAKA, TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA, TO THE DEPARTMENT EDUCATION, REPRESENTED BY ITS SECRETARY VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER, DEPARTMENT OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD.
NAVALGUND TALUKA SHIKSHANA SAMITI NAVALGUND, TQ: NAVALGUND, DIST: GADAG, RPTD.BY ITS SECRETARY
THE PRINCIPAL, SHANKAR ARTS COLLEGE, NAVALGUND, TQ: NAVALGUND, DIST: GADAG. ... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5, R6 AND R7 SD)
: 107 : THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-J AND ETC.,
IN WP NO. 109423/2014:
BETWEEN:
SRI GANAPATI SHET, SELECTION GRADE LECTURER MES R N SHETTY POLYTECHNIC COLLEGE, SIRSI, TQ SIRSI DIST: UTTAR KANNADA.
... PETITIONER
(BY SRI. LAXMESH PUTTA MATAGUPPI, ADV.)
AND:
STATE OF KARNATAKA MINISTRY OF LAW & PARLIAMENTARY AFFAIRS R/BY ITS SECRETARY VIDHANA SOUDHA, BENGALURU.
DIRECTOR OF BOARD OF TECHNICAL EDUCATION, GOVT. OF KARNATAKA, PALACE ROAD, BENGALURU
THE PRINCIPAL MES R N SHETTY POLYTECHNIC COLLEGE SIRSI, TQ: SIRSI DIST:UTTAR KANNADA.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 & R2 )
: 108 : THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH KARNATAKA GAZETTE NOTIFICATION DATED 12.02.2014 ISSUED BY THE RESPONDENT NO.1 VIDE ANNEXURE-E AND DIRECT THE FIRST RESPONDENT TO FOLLOW THE DECISION RENDERED BY THIS COURT IN WRIT APPEAL NO.848/2008 C/W.450/2007 DATED 03.11.2009 IN TREATING THE PRIVATE EDUCATIONAL INSTITUTIONS EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES IN PROVIDING SERVICE BENEFITS TO THEM.
IN WP No. 109425/2014:
BETWEEN:
SMT.BHARATI HEGDE, SELECTION GRADE LECTURER MES R N SHETTY POLYTECHNIC COLLEGE SIRSI, TQ SIRSI DIST: UTTAR KANNADA.
... PETITIONER
(BY SRI. LAXMESH PUTTA MATAGUPPI, ADVOCATE)
AND:
STATE OF KARNATAKA MINISTRY OF LAW & PARLIAMENTARY AFFAIRS R/BY ITS SECRETARY VIDHANA SOUDHA, BENGALURU.
DIRECTOR OF BOARD OF TECHNICAL EDUCATION, GOVT. OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL MES R N SHETTY POLYTECHNIC COLLEGE SIRSI, TQ: SIRSI DIST:UTTAR KANNADA.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 & R2)
: 109 : THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH KARNATAKA GAZETTE NOTIFICATION DATED 12.02.2014 ISSUED BY THE RESPONDENT NO.1 VIDE ANNEXURE-E AND DIRECT THE FIRST RESPONDENT TO FOLLOW THE DECISION RENDERED BY THIS COURT IN WRIT APPEAL NO.848/2008 C/W.450/2007 DATED 03.11.2009 IN TREATING THE PRIVATE EDUCATIONAL INSTITUTIONS EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES IN PROVIDING SERVICE BENEFITS TO THEM.
IN WP No.109431/2014:
BETWEEN:
SHRI GANAPATI HEGDE, AGE: 48 YEARS, SELECTION GRADE LECTURER MES R N SHETTY POLYTECHNIC COLLEGE, SIRSI, TQ SIRSI DIST: UTTAR KANNADA.
... PETITIONER
(BY SRI. LAXMESH PUTTA MATAGUPPI, ADV.)
AND:
STATE OF KARNATAKA MINISTRY OF LAW & PARLIAMENTARY AFFAIRS R/BY ITS SECRETARY VIDHANA SOUDHA, BENGALURU.
DIRECTOR OF BOARD OF TECHNICAL EDUCATION GOVT. OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL, MES R N SHETTY POLYTECHNIC COLLEGE, SIRSI, TQ: SIRSI DIST:UTTAR KANNADA.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI,AGA FOR R1 & R2, R3 SD)
: 110 :
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-E PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) AND DIRECT THE FIRST RESPONDENT TO FOLLOW THE DECISION RENDERED BY THIS COURT IN WRIT APPEAL NO.848/2008 C/W.450/2007 DATED 03.11.2009 IN TREATING THE PRIVATE EDUCATIONAL INSTITUTIONS EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES IN PROVIDING SERVICE BENEFITS TO THEM.
IN WP NO. 109422/2014:
BETWEEN:
SHRI PRASHANT HEGDE, SELECTION GRADE LECTURER MES R N SHETTY POLYTECHNIC COLLEGE, SIRSI, TQ SIRSI DIST: UTTAR KANNADA.
... PETITIONER
(BY SRI. LAXMESH PUTTA MATAGUPPI, ADV.)
AND:
STATE OF KARNATAKA MINISTRY OF LAW & PARLIAMENTARY AFFAIRS R/BY ITS SECRETARY VIDHANA SOUDHA, BENGALURU
DIRECTOR OF BOARD OF ECHNICAL EDUCATION GOVT. OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL MES R N SHETTY POLYTECHNIC COLLEGE SIRSI, TQ: SIRSI DIST:UTTAR KANNADA.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 & R2)
: 111 :
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH KARNATAKA GAZETTE NOTIFICATION DATED 12.02.2014 ISSUED BY THE RESPONDENT NO.1 VIDE ANNEXURE-E AND DIRECT THE FIRST RESPONDENT TO FOLLOW THE DECISION RENDERED BY THIS COURT IN WRIT APPEAL NO.848/2008 C/W.450/2007 DATED 03.11.2009 IN TREATING THE PRIVATE EDUCATIONAL INSTITUTIONS EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES IN PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP NO. 109420/2014:
BETWEEN:
SRI SRINIVAS RAO A.V., SELECTION GRADE LECTURER MES R N SHETTY POLYTECHNIC COLLEGE, SIRSI, TQ SIRSI DIST: UTTAR KANNADA.
... PETITIONER
(BY SRI. LAXMESH PUTTA MATAGUPPI, ADV.)
AND:
STATE OF KARNATAKA MINISTRY OF LAW & ARLIAMENTARY AFFAIRS R/BY ITS SECRETARY VIDHANA SOUDHA, BENGALURU.
DIRECTOR OF BOARD OF ECHNICAL EDUCATION GOVT. OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL, MES R N SHETTY POLYTECHNIC COLLEGE SIRSI, TQ: SIRSI DIST:UTTAR KANNADA.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 & R2 )
: 112 :
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH KARNATAKA GAZETTE NOTIFICATION DATED 12.02.2014 ISSUED BY THE RESPONDENT NO.1 VIDE ANNEXURE-E AND DIRECT THE FIRST RESPONDENT TO FOLLOW THE DECISION RENDERED BY THIS COURT IN WRIT APPEAL NO.848/2008 C/W.450/2007 DATED 03.11.2009 IN TREATING THE PRIVATE EDUCATIONAL INSTITUTIONS EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES IN PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP No.109418/2014:
BETWEEN:
SRI MANJUNATH RAMA SHETTY SELECTION GRADE LECTURER MES R N SHETTY POLYTECHNIC COLLEGE SIRSI, TQ SIRSI, DIST: UTTAR KANNADA.
... PETITIONER (BY SRI. LAXMESH PUTTA MATAGUPPI, ADV.)
AND:
STATE OF KARNATAKA MINISTRY OF LAW & PARLIAMENTARY AFFAIRS R/BY ITS SECRETARY VIDHANA SOUDHA, BENGALURU.
DIRECTOR OF BOARD OF TECHNICAL EDUCATION GOVT. OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL MES R N SHETTY POLYTECHNIC
COLLEGE SIRSI,
TQ: SIRSI, DIST:UTTAR KANNADA. ... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 & R2)
: 113 : THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH KARNATAKA GAZETTE NOTIFICATION DATED 12.02.2014 ISSUED BY THE RESPONDENT NO.1 VIDE ANNEXURE-E AND DIRECT THE FIRST RESPONDENT TO FOLLOW THE DECISION RENDERED BY THIS COURT IN WRIT APPEAL NO.848/2008 C/W.450/2007 DATED 03.11.2009 IN TREATING THE AIDED PRIVATE EDUCATIONAL INSTITUTIONS EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES IN PROVIDING SERVICE BENEFITS TO THEM.
IN WP NO. 109419/2014:
BETWEEN:
SRI SATISH, SELECTION GRADE LECTURER MES R N SHETTY POLYTECHNIC COLLEGE SIRSI TQ SIRSI, DIST: UTTAR KANNADA.
... PETITIONER
(BY SRI. LAXMESH PUTTA MATAGUPPI, ADV.)
AND:
STATE OF KARNATAKA MINISTRY OF LAW & PARLIAMENTARY AFFAIRS R/BY ITS SECRETARY VIDHANA SOUDHA, BENGALURU.
DIRECTOR OF BOARD OF TECHNICAL EDUCATION GOVT. OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL MES R N SHETTY POLYTECHNIC COLLEGE SIRSI, TQ: SIRSI DIST:UTTAR KANNADA.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 & R2 )
: 114 :
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH KARNATAKA GAZETTE NOTIFICATION DATED 12.02.2014 ISSUED BY THE RESPONDENT NO.1 VIDE ANNEXURE-E AND DIRECT THE FIRST RESPONDENT TO FOLLOW THE DECISION RENDERED BY THIS COURT IN WRIT APPEAL NO.848/2008 C/W.450/2007 DATED 03.11.2009 IN TREATING THE PRIVATE EDUCATIONAL INSTITUTIONS EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES IN PROVIDING SERVICE BENEFITS TO THEM.
IN WP No.109427/2014:
BETWEEN:
SRI SHANTHARAM BHAT, SELECTION GRADE LECTURER MES R N SHETTY POLYTECHNIC COLLEGE SIRSI TQ SIRSI, DIST: UTTAR KANNADA.
... PETITIONER (BY SRI. LAXMESH PUTTA MATAGUPPI, ADV.)
AND:
STATE OF KARNATAKA MINISTRY OF LAW & PARLIAMENTARY AFFAIRS R/BY ITS SECRETARY VIDHANA SOUDHA, BENGALURU.
DIRECTOR OF BOARD OF TECHNICAL EDUCATION GOVT. OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL MES R N SHETTY POLYTECHNIC COLLEGE SIRSI, TQ: SIRSI DIST:UTTAR KANNADA.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 & R2, R3 SD)
: 115 : THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-E PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) AND DIRECT THE FIRST RESPONDENT TO FOLLOW THE DECISION RENDERED BY THIS COURT IN WRIT APPEAL NO.848/2008 C/W.450/2007 DATED 03.11.2009 IN TREATING THE PRIVATE EDUCATIONAL INSTITUTIONS EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES IN PROVIDING SERVICE BENEFITS TO THEM.
IN WP No.109424/2014:
BETWEEN:
SRI VISHNUDAS PRABHU, SELECTION GRADE LECTURER MES R N SHETTY POLYTECHNIC COLLEGE SIRSI, TQ SIRSI, DIST: UTTAR KANNADA.
... PETITIONER
(BY SRI. LAXMESH PUTTA MATAGUPPI, ADV.)
AND:
STATE OF KARNATAKA MINISTRY OF LAW & PARLIAMENTARY AFFAIRS R/BY ITS SECRETARY VIDHANA SOUDHA, BENGALURU.
DIRECTOR OF BOARD OF TECHNICAL EDUCATION GOVT. OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL MES R N SHETTY POLYTECHNIC COLLEGE SIRSI, TQ: SIRSI DIST:UTTAR KANNADA.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 & R2 )
: 116 : THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH KARNATAKA GAZETTE NOTIFICATION DATED 12.02.2014 ISSUED BY THE RESPONDENT NO.1 VIDE ANNEXURE-E AND DIRECT THE FIRST RESPONDENT TO FOLLOW THE DECISION RENDERED BY THIS COURT IN WRIT APPEAL NO.848/2008 C/W.450/2007 DATED 03.11.2009 IN TREATING THE PRIVATE EDUCATIONAL INSTITUTIONS EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES IN PROVIDING SERVICE BENEFITS TO THEM.
IN WP No.109430/2014:
BETWEEN:
SRI RAMESH, SELECTION GRADE LECTURER MES R N SHETTY POLYTECHNIC COLLEGE , SIRSI TQ SIRSI, DIST: UTTAR KANNADA.
... PETITIONER
(BY SRI. LAXMESH PUTTA MATAGUPPI, ADV.)
AND:
STATE OF KARNATAKA MINISTRY OF LAW & PARLIAMENTARY AFFAIRS R/BY ITS SECRETARY VIDHANA SOUDHA, BENGALURU.
DIRECTOR OF BOARD OF TECHNICAL EDUCATION GOVT. OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL MES R N SHETTY POLYTECHNIC
COLLEGE, SIRSI,
TQ: SIRSI, DIST:UTTAR KANNADA. ... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 & R2)
: 117 : THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-E PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) AND DIRECT THE FIRST RESPONDENT TO FOLLOW THE DECISION RENDERED BY THIS COURT IN WRIT APPEAL NO.848/2008 C/W.450/2007 DATED 03.11.2009 IN TREATING THE PRIVATE EDUCATIONAL INSTITUTIONS EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES IN PROVIDING SERVICE BENEFITS TO THEM.
IN WP No.109428/2014:
BETWEEN:
SHRI SANJAY KOORSE SELECTION GRADE LECTURER MES R N SHETTY POLYTECHNIC COLLEGE, SIRSI, TQ SIRSI, DIST: UTTAR KANNADA.
... PETITIONER
(BY SRI. LAXMESH PUTTA MATAGUPPI, ADV.)
AND:
STATE OF KARNATAKA MINISTRY OF LAW & PARLIAMENTARY AFFAIRS R/BY ITS SECRETARY VIDHANA SOUDHA, BENGALURU.
DIRECTOR OF BOARD OF TECHNICAL EDUCATION GOVT. OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL MES R N SHETTY POLYTECHNIC
COLLEGE, SIRSI, TQ: SIRSI,
DIST:UTTAR KANNADA.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 & R2)
: 118 : THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-E PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) AND DIRECT THE FIRST RESPONDENT TO FOLLOW THE DECISION RENDERED BY THIS COURT IN WRIT APPEAL NO.848/2008 C/W.450/2007 DATED 03.11.2009 IN TREATING THE PRIVATE EDUCATIONAL INSTITUTIONS EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES IN PROVIDING SERVICE BENEFITS TO THEM.
IN WP No.109429/2014:
BETWEEN:
SRI MALLIKARJUN KORI, SELECTION GRADE LECTURER MES R N SHETTY POLYTECHNIC COLLEGE , SIRSI, TQ SIRSI, DIST: UTTAR KANNADA.
... PETITIONER
(BY SRI. LAXMESH PUTTA MATAGUPPI, ADV.)
AND:
STATE OF KARNATAKA MINISTRY OF LAW & PARLIAMENTARY AFFAIRS R/BY ITS SECRETARY VIDHANA SOUDHA, BENGALURU.
DIRECTOR OF BOARD OF TECHNICAL EDUCATION GOVT. OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL MES R N SHETTY POLYTECHNIC COLLEGE SIRSI, TQ: SIRSI DIST:UTTAR KANNADA.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 & R2)
: 119 : THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-E PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) AND DIRECT THE FIRST RESPONDENT TO FOLLOW THE DECISION RENDERED BY THIS COURT IN WRIT APPEAL NO.848/2008 C/W.450/2007 DATED 03.11.2009 IN TREATING THE PRIVATE EDUCATIONAL INSTITUTIONS EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES IN PROVIDING SERVICE BENEFITS TO THEM.
IN WP NO.101218/2015:
BETWEEN:
SMT.B TARAMA @ B N TARA, AGE:47 YEARS, OCC:ASSOCIATE PROFESSOR (HISTORY), K.L.E.SOCIETY S WOMEN ARTS & COMMERCE COLLEGE, GADAG, TQ & DIST: GADAG.
... PETITIONER
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA, THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA, THE DEPARTMENT OF EDUCATION, REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER, DEPARTMENT OF EDUCATION, PALACE ROAD, BENGALURU.
THE DIRECTOR OF
: 120 : COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD.
THE KARNATAKA LIBERAL EDUCATION SOCIETY, (KLE-SOCIETY) COLLEGE ROAD, BELAGAVI. REP. BY ITS SECRETARY.
THE PRINCIPAL, K.L.E-SOCIETYS WOMEN S ARTS AND COMMERCE COLLEGE, GADAG. TQ & DIST: GADAG.
THE PRINCIPAL, K.L.E SOCIETYS, SRI. MRUTHYUNJAYA COLLEGE, DHARWAD,
TQ & DIST: DHARWAD. ... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5 )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISION OF THE ACT NO.7 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS ) ACT, 2014" AND CONSEQUENTLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE IN NO.SAMVYASHE 60 SHASANA 2013, BANGALRE DATED 12-02-2014, IN PART IV (A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-G.
: 121 :
IN WP No.101398/2015:
BETWEEN:
SHRI MALLIKARJUN SATYANAGOUDA PATIL AGE: 46 YEARS, OCC: ASSOCIATE PROFESSOR (MATHEMATICS), R/O. SHIVAGIRI NIVAS, 1ST CROSS, ANAD MANAGER, BADAMI-587201 DIST: BAGALKOT.
..PETITIONER
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, RPTD.BY ITS PRINCIPAL SECRETARY VIDHANA SOUDHA, BENGALUR.
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION RPTD.BY ITS SECRETARY,
VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER DEPARTMENT OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDA,
D C COMPOUND, DHARWAD.
: 122 : 6. PROGRESSIVE EDUCATION TRUST, GULEDAGUDDA TQ: BADAMI, DIST: BAGALKOT, RPTD.BY ITS CHAIRMAN
THE PRINCIPAL S M BHANDARI ARTS, RR BHANDARI COMMERCE, & S K RATHI SCIENCE COLLEGE, GULEDAGUDDA, TQ: BADAMI, DIST: BAGALKOT. ... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5 )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISION OF THE ACT NO.7 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS ) ACT, 2014" AND CONSEQUENTLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE IN NO.SAMVYASHE 60 SHASANA 2013, BANGALRE DATED 12-02-2014, IN PART IV (A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-E.
IN WP No.101359/2015:
BETWEEN:
SHRI SHOUKAT ALI S/O MAGDUMSAB MAGALMANI, AGE: 46 YEARS, OCC: ASSOCIATE PROFESSOR (ECONOMICS), J.S.S. BANASHANKARI ARTS & SHANTIKUMAR GUBBI SCIENCE COLLEGE, VIDYAGIRI, DHARWAD.
.. PETITIONER (BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA, THE DEPARTMENT OF LAW &
: 123 : PARLIMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA, THE DEPARTMENT OF EDUCATION, REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA,
BENGLAURU.
THE COMMISSIONER, THE DEPARTMENT OF EDUCATION, PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD.
THE WOMEN S NATIONAL EDUCATION SOCIETY, M.G.ROAD, MANGALORE-575003, DIST: SOUTH CANARA, REPRESENTED BY ITS PRESIDENT.
THE PRINCIPAL, BESENT EVENING COLLEGE, M.G.ROAD, MANGALORE-575 003, DIST: SOUTH CANARA.
THE PRINCIPAL, J.S.S. BANASHANKARI ARTS, & SHANTIKUMAR GUBBI SCIENCE COLLEGE, VIDYAGIRI, DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
: 124 : THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISION OF THE ACT NO.7 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS ) ACT, 2014" AND CONSEQUENTLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE IN NO.SAMVYASHE 60 SHASANA 2013, BANGALRE DATED 12-02-2014, IN PART IV (A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-F.
IN WP Nos.101130 & 101652/2015 & 101653 – 662/2015
BETWEEN:
SRI MALLIKARJUN S/O RUDRAPPA TERDAL, AGE:56 YEARS, OCC: OFFICE SUPERINTENDENT, KLE SOCIETY S SCP ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ: MUDHOL, DIST: BAGALKOT.
SRI RUDRAPPA S/O DULAPPA BIRADAR, AGE:49 YEARS, OCC:FIRST DIVISION ASSISTANT, KLE SOCIETY S SCP ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ: MUDHOL, DIST: BAGALKOT.
SRI MADIVALAPPA S/O BHIMAPPA PARIT, AGE:51 YEARS, OCC:SECOND DIVISION ASSISTANT, KLE SOCIETY S SCP ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ: MUDHOL, DIST: BAGALKOT.
: 125 : 4. SRI MOHAN S/O SANGAPPA SHIROL, AGE:50 YEARS, OCC:TYPIST, KLE SOCIETY S SCP ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ: MUDHOL, DIST: BAGALKOT.
SRI DHARIAPPA S/O SIDDAPPA KUMBAR, AGE:44 YEARS, OCC:SECOND DIVISION ASSISTANT, KLE SOCIETY S SCP ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ: MUDHOL, DIST: BAGALKOT.
SRI PRAKASH S/O RAMACHANDRAPPA BIRADAR PATIL, AGE:51 YEARS, OCC:SECOND DIVISION ASSISTANT, KLE SOCIETY S SCP ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ: MUDHOL, DIST: BAGALKOT.
SRI MAHADEV S/O RUDRAPPA DODAWAD, AGE:58 YEARS, OCC:ATTENDER, KLE SOCIETY S SCP ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ: MUDHOL, DIST: BAGALKOT.
SRI CHIDANAND S/O BABU KITTUR, AGE:47 YEARS, OCC:ATTENDER, KLE SOCIETY S SCP ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ: MUDHOL, DIST: BAGALKOT.
SRI AYYAPPA
: 126 : S/O GURUPADAPPA MADIWAL, AGE:59 YEARS, OCC:PEON, KLE SOCIETY S SCP ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ: MUDHOL, DIST: BAGALKOT.
SRI DHARMENDRA S/O SHANTAVVA ANEPPAGOL, AGE:43 YEARS, OCC:PEON, KLE SOCIETY S SCP ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ: MUDHOL, DIST: BAGALKOT.
SRI MAHADEV S/O ALLAPPA BENCHINMARADI, AGE:43 YEARS, OCC:PEON, KLE SOCIETY S SCP ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ: MUDHOL, DIST: BAGALKOT.
SRI PARAPPA S/O CHANAMALLAPPA KHOT, AGE:41 YEARS, OCC:PEON, KLE SOCIETY S SCP ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ: MUDHOL, DIST: BAGALKOT.
... PETITIONERS
(BY SIR. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, RPTD.BY ITS PRINICIPAL SECRETARY,
VIDHANA SOUDHA, BENGALURU
THE STATE OF KARNATAKA, THE DEPARTMENT OF EDUCATION,
: 127 : REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU
THE COMMISSIONER, DEPARTMENT OF COLLEGIATE
EDUCATION, PALACE ROAD,
BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD.
THE KARNATAKA LIBERAL EDUCATION SOCIETY, (KLE-SOCIETY) COLLEGE ROAD, BELAGAVI. REPRESENTED BY ITS SECRETARY.
THE PRINCIPAL, SRI. CHANNAGIREESHWARA PRASADIKA ARTS & COMMERCE
COLLEGE, MAHALINGPUR,
TQ: MUDHOL, DIST: BAGALKOT. ... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISION OF THE ACT NO.7 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS ) ACT, 2014" AND CONSEQUENTLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE IN NO.SAMVYASHE 60 SHASANA 2013, BANGALRE DATED 12-02-2014, IN PART IV (A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-G.
: 128 : IN WP Nos.101131 & 101649 – 651/2015:
BETWEEN:
SRI MAHADEV S/O BALAPPA KOLAVI AGE: 51 YEARS, OCC: ASSOCIATE PROFESSOR(SOCIOLOGY), K.L.E SOCIETYS WOMEN ARTS & COMMERCE COLLEGE, GADAG TQ: & DIST: GADAG.
SMT.SRIDEVI D/O SHIVALINGAPPA SANGOLLI AGE: 44 YEARS,
OCC: ASSOCIATE PROFESSOR (ENGLISH),
K.L.E SOCIETYS WOMEN ARTS &
COMMERCE COLLEGE,
GADAG TQ: & DIST: GADAG.
SMT.KAMALA D/O BASAPPA JAMBAGI AGE: 55 YEARS, OCC: ASSOCIATE PROFESSOR (PLYSICAL EDUCATION INSTRUCTOR),
K.L.E SOCIETYS WOMEN ARTS &
COMMERCE COLLEGE,
GADAG TQ: & DIST: GADAG.
SMT.PRABHAKURUPA D/O NEELAKANTH MUNAVALLI AGE: 53 YEARS,
OCC: ASSOCIATE PROFESSOR
(POLITICAL SCIENCE),
K.L.E SOCIETYS WOMEN ARTS &
COMMERCE COLLEGE,
GADAG TQ: & DIST: GADAG.
... PETITIONERS
(BY SIR. A S PATIL, ADVOCATE)
: 129 : AND:
THE STATE OF KARNATAKA THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY VIDHANA SOUDHA, BENGALURU
THE STATE OF KARNATAKA THE DEPARTMENT OF EDUCATION REPRESENTED BY ITS SECRETARY
VIDHANA SOUDHA,
BENGALURU.
THE COMMISSIONER DEPARTMENT OF EDUCATION PALACE ROAD, BENGALURU
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD
THE KARNATAHA LIBERAL EDUCATION SOCIETY (KLE-SOCIETY) COLLEGE ROAD, BELAGAVI, REPRESENTED BY ITS SECRETARY
THE PRINCIPLE KLE SOCIETYS, WOMEN ARTS & COMMERCE COLLEGE, GADAD, TQ: & DIST: GADAG.
... RESPONDENTS (BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SHRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
: 130 : STRUCK DOWN THE PROVISION OF THE ACT NO.7 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS ) ACT, 2014" AND CONSEQUENTLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE IN NO.SAMVYASHE 60 SHASANA 2013, BANGALRE DATED 12-02-2014, IN PART IV (A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-F.
IN WP Nos.101456 – 101472/2015:
BETWEEN:
SRI RAMANAGOUDA S/O TAKANAGOUDA HIREGOUDRA AGE: 53 YEARS, OCC: ASSOCIATE PROFESSOR,
SRI NERALAGI TEPPERUDRAPPA MARULSIDDAPPA AGE: 54 YEARS, OCC: ASSOCIATE PROFESSOR,
SRI GANGADHAR S/O BHARAMAPPA BETADUR AGE: 56 YEARS, OCC: ASSOCIATE PROFESSOR,
SRI RAVIKUMAR S/O BASAPPA GODI AGE: 52 YEARS, OCC: ASSOCIATE PROFESSOR,
SRI BASAVARAJA S/O NINGAPPA HANDRAL AGE: 52 YEARS, OCC: ASSOCIATE PROFESSOR,
SRI SIDDALINGAPPA S/O CHIDANANDAPPA PATTENSHETTI AGE: 51 YEARS, OCC: ASSOCIATE PROFESSOR,
: 131 : 7. SRI MADIWALAPPA S/O SIDDAPPA BIRADAR AGE: 51 YEARS, OCC: ASSOCIATE PROFESSOR,
SRI JAYPPA S/O NAGAPPA ARIKATTI AGE: 51 YEARS, OCC: ASSOCIATE PROFESSOR,
SRI SHASHIKUMAR S/O BASAVANNAYYA HIREMATH AGE: 49 YEARS, OCC: LIBRARIAN,
SRI MALLAPPA S/O VEERABHADRAPPA NASHBI AGE: 53 YEARS, OCC: PHYSICAL DIRECTOR,
SRI RAVINDRAGOUDA S/O SHANKARAGOUDA PATIL AGE: 53 YEARS, OCC: SDA,
SRI PRAKASH S/O VEERAPPA KOTTURSHETTAR AGE: 54 YEARS, OCC: SDA,
SRI BASAVARAJ S/O RAMAPPA TALWAR AGE: 51 YEARS, OCC: ATTENDAR,
SRI SHANKARAGOUDA S/O YALLAPPAGOUDA PATIL AGE: 46 YEARS, OCC: ATTENDAR,
SRI FAKKERAPPA S/O KATTAPPA PUJAR AGE: 49 YEARS, OCC: PEON,
SRI NINGAPPA S/O YALLAPPA KHANAMMANNAVAR AGE: 52 YEARS, OCC: PEON,
: 132 : 17. SRI NINGAPPA S/O FAKKIRAPPA TIRAKAPPANAVAR AGE: 41 YEARS, OCC: PEON,
ALL ARE WORKING AT G.S.PATIL ARTS AND COMMERCE COLLEGE, KUNDGOL, DIST: DHARWAD.
... PETITIONERS
(BY SRI. MAHANTESH C KOTTURSHETTAR, ADVOCATE)
AND:
THE STATE OF KARNATAKA, BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF LAW AND PARLIAMENTARY AFFAIRS, VIDHANSOUDA, BENGALURU.
THE STATE OF KARNATAKA BY ITS SECRETARY, DEPARTMENT OF EDUCATION, VIDHANSOUDA, BENGALURU.
THE COMMISSIONER DEPARTMENT OF EDUCATION, K.R.CIRCLE, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, GOVT., OF KARNATAKA, VISHWESHWARIAH CIRCLE, BENGALURU.
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANASOUDA,
D C COMPOUND, DHARWAD.
.. RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
: 133 : QUASHING THE ANNEXURE-D PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN NO.SAMVYASHE 60 SHASANA 2013, BANGALORE IN PART IV(A). & DIRECTING THE RESPONDENTS/ STATE GOVERNMENT TO IMPLEMENT THE DIRECTION ISSUED BY THE THIS HON'BLE COURT IN WRIT APPEAL NO. 848/2008C/W-450/2007 AS PER ANNEXURE-C.
IN WP Nos.102032 – 102033/2015:
BETWEEN:
SRI CHANAVEERAGOUDA S/O VIRUPAXAGOUDA PATIL AGED ABOUT 47 YEARS, FIRST DIVISIONAL ASSISTANT, GECGS PATIL ARTS AND COMMERCE COLLEGE, NEAR LAXMESHAR ROAD, KUNDGOL, DIST: DHARWAD
SRI CHANDRAKANT S/O DATTATRAY REVANKAR AGED ABOUT 50 YEARS, TYPIST, GECGS PATIL ARTS AND COMMERCE COLLEGE,
NEAR LAXMESHAR ROAD, KUNDGOL,
DIST: DHARWAD.
... PETITIONERS
(BY SRI. SUNIL S DESAI, ADVOCATE)
AND:
THE STATE OF KARNATAKA RPTD.BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, VIDHANA SOUDHA, BENGALURU-560001
THE STATE OF KARNATAKA RPTD.BY ITS SECRETARY, DEPARTMENT OF EDUCATION VIDHANA SOUDHA,
: 134 :
BENGALURU-560001
THE COMMISSIONER DEPARTMENT OF EDUCATION,
BENGALURU-560001
THE DIRECTOR OF COLLEGIATE EDUCATION, GOVERNMENT OF KARNATAKA, VISHWESHWARIAH CIRCLE, BENGALURU-560001
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD-580001
GROUP EDUCATION COMMITTEE, RPTD.BY ITS CHAIRMAN, KUNDGOL, DIST: DHARWAD
THE PRINCIPAL GECGS PATIL ARTS & COMMERCE, COLLEGE, KUNDGOL, DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5 )
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE NEW ACT NO.07 OF KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT, 2014 AS UNCONSTITUTIONAL OPPOSE TO PRINCIPLE EQUAL PAY EQUAL WORK AND VIOLATIVE OF ARTICLE 14 OF THE CONSTITUTION OF INDIA AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 AT ANNEXURE-F PASSED BY THE 1ST RESPONDENT AND QUASH THE CIRCULAR DATED 04.03.2014 AT ANNEXURE-G ISSUED BY THE 4TH RESPONDENT AS ILLEGAL AND VOID.
: 135 : IN WP Nos.102020 – 102031/2015:
BETWEEN:
SRI R A SHASTRIMATH, AGE: 53 YEARS, OCC: ASSOCIATE PROFESSOR IN SOCIOLOGY, MES ARTS & COMMERCE COLLEGE, MUDALGI, TQ: GOKAK, DIST: BELAGAVI.
SRI S M GUJAGONDA, AGE: 51 YEARS, OCC: ASSOCIATE PROFESSOR IN GEOGRAPHY, MES ARTS & COMMERCE COLLEGE, MUDALGI,
TQ: GOKAK, DIST: BELAGAVI.
SRI A P RADDI, AGE: 52 YEARS, OCC: ASSOCIATE PROFESSOR IN ECONOMICS, MES ARTS & COMMERCE COLLEGE, MUDALGI,
TQ: GOKAK, DIST: BELAGAVI
SRI S B KHOT, AGE: 51 YEARS, OCC: ASSOCIATE PROFESSOR IN ENGLISH, MES ARTS & COMMERCE COLLEGE, MUDALGI,
TQ: GOKAK, DIST: BELAGAVI.
SRI V S HAMPANNAVAR, AGE: 53 YEARS, OCC: ASSOCIATE PROFESSOR IN SOCIOLOGY, MES ARTS & COMMERCE COLLEGE, MUDALGI,
TQ: GOKAK, DIST: BELAGAVI.
: 136 : 6. SRI S A SHASTRIMATH, AGE: 54 YEARS, OCC: ASSOCIATE PROFESSOR IN GEOGRAPHY, MES ARTS & COMMERCE COLLEGE, MUDALGI,
TQ: GOKAK, DIST: BELAGAVI.
SRI S G NAIK, AGE: 52 YEARS, OCC: ASSOCIATE PROFESSOR IN HISTORY, MES ARTS & COMMERCE COLLEGE, MUDALGI,
TQ: GOKAK, DIST: BELAGAVI
SRI G V NAGARAJ, AGE: 49 YEARS, OCC: ASSOCIATE PROFESSOR IN COMMERCE, MES ARTS & COMMERCE COLLEGE, MUDALGI,
TQ: GOKAK, DIST: BELAGAVI
SRI C L CHITRAGAR, AGE: 52 YEARS, OCC: ASSOCIATE PROFESSOR IN GEOGRAPHY, MES ARTS & COMMERCE COLLEGE, MUDALGI,
TQ: GOKAK, DIST: BELAGAVI
SRI V R DEVARADDI, AGE: 47 YEARS, OCC: ASSOCIATE PROFESSOR IN EDUCATION, MES ARTS & COMMERCE COLLEGE, MUDALGI,
TQ: GOKAK, DIST: BELAGAVI
SRI G SIDDARAM REDDY, AGE: 53 YEARS, OCC: ASSOCIATE PROFESSOR
: 137 : IN STATISTICS, MES ARTS & COMMERCE COLLEGE, MUDALGI,
TQ: GOKAK, DIST: BELAGAVI.
SRI B C PATIL, AGE: 52 YEARS, OCC: ASSOCIATE PROFESSOR IN GEOGRAPHY, MES ARTS & COMMERCE COLLEGE, MUDALGI,
TQ: GOKAK, DIST: BELAGAVI.
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, RPTD.BY ITS PRINCIPAL SECRETARY,
VIDHANA SOUDHA, BENGALURU
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION RPTD.BY ITS SECRETARY,
VIDHANA SOUDHA,
BENGALURU
THE COMMISSIONER DEPARTMENT OF COLLEGIATE
EDUCATION,
PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION PALACE ROAD, BENGALURU
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA,
: 138 : D C COMPOUND, DHARWAD
MUDALGI EDUCATION SOCIETY (MES) MUDALGI-591312, TQ: GOKAK, DIST: BELAGAVI REPRESENTED BY ITS CHAIRMAN
THE PRINCIPAL MES ARTS & COMMERCE COLLEGE, MUDALGI, TQ: GOKAK, DIST: BELGAVI.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATION INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-G.
IN WP Nos.101630 – 101639/2015:
BETWEEN:
DR. BHARATI V HIREMATH AGE: 59 YEARS, OCC: ASSOCIATE PROFESSOR (HINDI), R/O. NO.127, VIJAYANAGAR, HUBBALLI-32, DIST: DHARWAD
SMT. USHADEVI B KOHALLI AGE: 58 YEARS, OCC: ASSOCIATE PROFESSOR (KANNADA), R/O. I-49, VEERESH SADAN, SHAMBHAVI COLONY, GANDHI NAGAR, DHARWAD
: 139 : 3. DR.RAJESHWARI V SALI AGE: 58 YEARS, OCC: ASSOCIATE PROFESSOR (HISTORY), R/O. SAISHREE, 3481 B/14, LINGRAJ NAGAR NORTH, SHIVAGIRI, UNKAL, TQ: HUBBALLI, DIST: DHARWAD.
DR.SADANA G MATHAD AGE: 57 YEARS, OCC: ASSOCIATE PROFESSOR (POLITICAL SCIENCE), K S JIGALURU ARTS & COMMERCE,
WOMENS COLLEGE, DHARWAD
SMT.NIRMALA M HIREGOUDAR AGE: 55 YEARS, OCC: ASSOCIATE PROFESSOR (ECONOMICS), K S JIGALURU ARTS & COMMERCE, WOMENS COLLEGE, DHARWAD
SMT.SHANTA S PATILKULKARNI AGE: 50 YEARS, OCC: ASSOCIATE PROFESSOR (ENGLISH), R/O. HOSAYELLAPUR,
YELGIGAR ONI,
DHARWAD-580001
DR.GIRIJA M YABANNAVAR AGE: 53 YEARS, OCC: ASSOCIATE PROFESSOR (ECONOMICS), R/O. PLOT NO.14, SHRILAXMI, RANICHENNAMMA NAGAR, DHARWAD
SMT.PUSHPA S ABBIGERI AGE: 52 YEARS, OCC: ASSOCIATE PROFESSOR (COMMERCE), R/O. NAMRATA, HOUSE NO.16, GYANABA LAYOUT, 2ND MAIN, 5TH CROSS,
: 140 : NARAYANPUR, DHARWAD
SMT.SHOBHA S SAJJAN AGE: 53 YEARS, OCC: LIBRARIAN, R/O. NAGA NILAYA, PLOT NO.35, NEAR HANUMAN TEMPLE, C B NAGAR, DHARWAD-580007
SMT.SHAKUNTALA S BIRADAR AGE: 50 YEARS, OCC: PHYSICAL DIRECTOR, R/O. SHIVACHETAN BUILDING, 3RD MAIN, 4TH CROSS, SHRINAGAR, DHARWAD-580007.
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, RPTD.BY ITS PRINCIPAL SECRETARY,
VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA THE DEPARTMENT OF EDUCATION, RPTD.BY ITS SECRETARY,
VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER THE DEPARTMENT OF
COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDA,
: 141 : D C COMPOUND, DHARWAD
SHRI HURAKADLI AJJA SIKSHANA SAMITHI LINGAYAT TOWN HALL, DHARWAD, RPTD.BY ITS SECRETARY,
THE PRINCIPAL S H A S SAMITHIS
SMT.K S JIGALUR ARTS &
DR.(SMT) SM SHESHAGIRI
COMMERCE COLLEGE FOR WOMEN, NEAR R N SHETTY STADIUM, DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATION INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-H.
IN WP No.101620 – 101629/2015:
BETWEEN:
SRI R V HIREMATH, AGE: 45 YEARS, OCC: SDA, SRI RAMBHAPURI JAGADGURU VEERAGANGADHAR ARTS & COMMERCE COLLEGE, SHIGGAON, TQ: SHIGGAON, DIST: HAVERI
SRI U S GUNDAGATTI AGE: 46 YEARS, OCC: CCT, --- REST DO ---
: 142 : 3. SHRI H N KANKANWAD AGE: 58 YEARS, OCC: PEON, --- REST DO ---
MISS S P ALAGAWADI AGE: 48 YEARS, OCC: TYPIST, --- REST DO ---
SRI B M GUNJAL AGE: 48 YEARS, OCC: LIBRARY ASSISTANT, --- REST DO ---
SRI S F RAMAPURMATH (RAMAPUR) AGE: 48 YEARS, OCC: PEON, --- REST DO ---
SRI N F BANKAPUR AGE: 42 YEARS, OCC: ATTENDER, --- REST DO ---
SRI N R KALE AGE: 55 YEARS, OCC: PEON, --- REST DO ---
SRI C J ONTIGODIMATH AGE: 45 YEARS, OCC: ATTENDER, --- REST DO ---
SRI C M YALLIGAR AGE: 50 YEARS, OCC: FDA, --- REST DO ---
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, RPTD.BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
: 143 : 2. THE STATE OF KARNATAKA THE DEPARTMENT OF EDUCATION, RPTD.BY ITS SECRETARY,
VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER THE DEPARTMENT OF
COLLEGIATE EDUCATION,
PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDA, D C COMPOUND, DHARWAD
SHREE JAGADGURU RENUKACHARYA SHIKSHANA PRATHISTHANA BALEHONNUR, SRI RAMBHAPURI JAGADGURU VEERAGANGADHAR, ARTS & COMMERCE COLLEGE, SHIGGAON, TQ: SHIGGAON, DIST: HAVERI, RPTD.BY ITS ADMINISTRATOR
THE PRINCIPAL SRI RAMBHAPURI JAGADGURU VEERAGANGADHAR, ARTS &
COMMERCE COLLEGE,
SHIGGAON, TQ: SHIGGAON,
DIST: HAVERI.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATION INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER
: 144 : BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-F AND ETC.,
IN WP Nos.101233 – 101235/2015:
BETWEEN:
SRI GIRISH M KARKI,
AGE: 49 YEARS, OCC:ASSISTANT PROFESSOR, MARATHA MANDAL S ARTS, COMMERCE, SCIENCE & HOME SCIENCE COLLEGE, BELAGAVI.
SMT.VIJAYLAXMI M TIRLAPUR, AGE:45 YEARS, OCC:ASSISTANT PROFESSOR, MARATHA MANDAL S ARTS, COMMERCE, SCIENCE & HOME SCIENCE COLLEGE, BELAGAVI.
SRI RAMACHANDRA M TELI, AGE:50 YEARS, OCC:ASSISTANT PROFESSOR, MARATHA MANDAL S ARTS, COMMERCE, SCIENCE & HOME SCIENCE COLLEGE, BELAGAVI.
... PETITIONERS
(BY SRI. SRINAND A PACHHAPURE, ADVOCATE)
AND:
THE STATE OF KARNATAKA, REP. BY ITS PRINCIPAL SECRETARY, DEPARTMENT OF LAW AND PARLIAMENTARY AFFAIRS, VIDHANA SOUDHA,
: 145 : BENGALURU-01.
THE STATE OF KARNATAKA, REPRESENTED BY ITS
PRINCIPAL SECRETARY, DEPARTMENT OF EDUCATION, VIDHANA SOUDHA, BENGALURU-01.
THE COMMISSIONER, DEPARTMENT OF EDUCATION, BENGALURU-01.
THE DIRECTOR, COLLEGIATE EDUCATION, GOVERNMENT OF KARNATAKA, VISHWESHWARIAH CIRCLE, BENGALURU-01.
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI-VIDHANA SOUDHA, D.C.COMPOUND, DHARWAD -01.
THE PRINCIPAL, MARATHA MANDAL S ARTS, COMMERCE, SCIENCE & HOME SCIENCE COLLEGE, BELAGAVI.DIST: BELAGAVI.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE NEW ACT NO.07 OF KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014 AS UNCONSTITUTIONAL OPPOSE TO PRINCIPLE EQUAL PAY EQUAL WORK AND VIOLATIVE OF ARTICLE 14 OF THE CONSTITUTION OF INDIA AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PASSED BY THE 1ST RESPONDENT MARKED AT ANNEXURE-M.
: 146 : IN WP No.101364/2015:
BETWEEN:
SHRI UMESH, S/O SHIVAJIRAO ANKUSHKAR (KALAL), AGE: 51 YEARS, OCC ASSOCIATE PROFESSOR (POLITICAL SCIENCE), GROUP EDUCATION COMMITTEES G.S.PATIL ARTS AND COMMERCE COLLEGE,
KUNDAGOL, TQ: KUNDGOL, DIST: DHARWAD.
... PETITIONER
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA, THE DEPARTMENT OF LAW &
PARLIAMENTARY AFFAIRS,
REPRESENTED BY
ITS PRINCIPAL SECRETARY,
VIDHANA SOUDHA, BENGALURU
THE STATE OF KARNATAKA THE DEPARTMENT OF EDUCATION, RPTD.BY ITS SECRETARY,
VIDHANA SOUDHA, BENGALURU
THE COMMISSIONER DEPARTMENT OF EDUCATION, PALACE ROAD, BENGALURU
THE DIRECTOR OF COLLEGIATE EDUCATION PALACE ROAD, BENGALURU
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDA, D C COMPOUND, DHARWAD
: 147 : 6. THE GROUP EDUCATION COMMITTEE, KUNDGOL, TQ: KUNDGOL, DIST: DHARWAD, RPTD.BY ITS CHAIRMAN
THE PRINCIPAL GROUP EDUCATION COMMITTEE’S G.S.PATIL ARTS AND COMMERCE COLLEGE, KUNDGOL, TQ: KUNDGOL, DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISION OF THE ACT NO.7 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS ) ACT, 2014" AND CONSEQUENTLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE IN NO.SAMVYASHE 60 SHASANA 2013, BANGALRE DATED 12-02-2014, IN PART IV (A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-F AND ETC.,
IN WP Nos.101603 – 101615/2015:
BETWEEN:
DR.D A GOBBARGUMPI, AGE: 53 YEARS, OCC: ASSOCIATE PROFESSOR OF POLITICAL SCIENCE, SRI RAMBHAPURI JAGADGURU VEERAGANGADHAR, ARTS & COMMERCE COLLEGE, SHIGGAON,
TQ: SHIGGAON, DIST: HAVERI
SRI P C HIREMATH, AGE: 54 YEARS, OCC: ASSOCIATE PROFESSOR OF HISTORY,
: 148 : --- REST DO ---
SRI B M MULAGUND, AGE: 53 YEARS, OCC: ASSOCIATE PROFESSOR OF ECONOMICS, --- REST DO ---
SRI H D DEVIHOSUR, AGE: 54 YEARS, OCC: ASSOCIATE PROFESSOR OF SOCIOLOGY, --- REST DO ---
SRI B Y TONDIHAL, AGE: 48 YEARS, OCC: ASSOCIATE PROFESSOR OF HINDI, --- REST DO ---
SRI C H TAVARGUNDI, AGE: 53 YEARS, OCC: ASSOCIATE PROFESSOR OF COMMERCE, --- REST DO ---
SRI V B KYATAPPANAVAR, AGE: 57 YEARS, OCC: ASSOCIATE PROFESSOR OF COMMERCE, --- REST DO ---
SMT.R S HOGARTHI, AGE: 50 YEARS, OCC: ASSOCIATE PROFESSOR OF GEOGRAPHY, --- REST DO ---
DR.B.S.NAREGAL, AGE: 56 YEARS, OCC: ASSOCIATE PROFESSOR OF ECONOMICS, --- REST DO ---
: 149 : 10. DR.V.C.KATTEPPANAVAR, AGE: 49 YEARS, OCC: ASSOCIATE PROFESSOR OF KANNADA, --- REST DO ---
SRI A C HIREMATH, AGE: 58 YEARS, OCC: LIBRARIAN, --- REST DO ---
SRI S S MALLADAD, AGE: 52 YEARS, OCC: ASSOCIATE PROFESSOR OF COMMERCE, --- REST DO ---
DR.S.V.HUDDAR (GOBBARGUMPI) AGE: 50 YEARS, OCC: ASSOCIATE PROFESSOR OF KANNADA, --- REST DO ---
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, RPTD.BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA THE DEPARTMENT OF EDUCATION, RPTD.BY ITS SECRETARY,
VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER THE DEPARTMENT OF
COLLEGIATE EDUCATION,
PALACE ROAD, BENGALURU.
: 150 : 4. THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDA, D C COMPOUND, DHARWAD
SHREE JAGADGURU RENUKACHARYA SHIKSHANA PRATHISTHANA ® BALEHONNUR, SRI RAMBHAPURI JAGADGURU VEERAGANGADHAR, ARTS & COMMERCE COLLEGE, SHIGGAON, TQ: SHIGGAON, DIST: HAVERI, RPTD.BY ITS ADMINISTRATOR
THE PRINCIPAL SRI RAMBHAPURI JAGADGURU VEERAGANGADHAR,
ARTS & COMMERCE COLLEGE,
SHIGGAON, TQ: SHIGGAON,
DIST: HAVERI.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI,AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISION OF THE ACT NO.7 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS ) ACT, 2014" AND CONSEQUENTLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE IN NO.SAMVYASHE 60 SHASANA 2013, BANGALORE DATED 12-02-2014, IN PART IV (A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-H AND ETC.,
: 151 :
IN WP No.101530/2015:
BETWEEN:
SRI PRAKASH S/O JIVANNA CHOUGALE, AGE: 50 YEARS, OCC: SDA, K L E SOCIETYS S S M S COLLEGE, ATHANI, TQ: ATHANI, DIST: BELAGAVI.
... PETITIONER
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA, TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, RPTD.BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION, RPTD.BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER DEPARTMENT OF EDUCATION,
PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION PALACE ROAD, BENGLAURU.
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION , MINI VIDHANA SOUDA,
D C COMPOUND, DHARWAD
: 152 : 6. THE KARNATAKA LINGAYATH EDUCATION SOCIETY (KLE-SOCIETY) COLLEGE ROAD, BELAGAVI
RPTD.BY ITS SECRETARY
THE PRINCIPAL KLE-SOCIETYS S S M S COLLEGE, ATHANI.
THE PRINCIPAL K.L.E.SOCIETYS WOMENS ARTS
& COMMERCE FIRST GRADE COLLEGE, GADAG, DIST: GADAG.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISION OF THE ACT NO.7 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS ) ACT, 2014" AND CONSEQUENTLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE IN NO.SAMVYASHE 60 SHASANA 2013, BANGALRE DATED 12-02-2014, IN PART IV (A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-D.
IN WP No.101399/2015:
BETWEEN:
SRI SHANKARAGOUDA S/O HANAMANTHAGOUDA SANKANAGOUDAR, AGE: 48 YEARS, OCC: ASSOCIATE PROFESSOR (MATHEMATICS), SRI S B MAMADAPUR (S S B M ) ARTS, COMMERCE & SCIENCE COLLEGE, BADAMI, TQ: BADAMI,
: 153 : DIST: BAGALKOT.
... PETITIONER
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, RPTD.BY ITS PRINCIPAL SECRETARY VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION RPTD.BY ITS SECRETARY,
VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER DEPARTMENT OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDA,
D C COMPOUND, DHARWAD
SRI VEERAPULAKESHI VIDYAVARDHAKA, SAMSHTHE, BADAMI TQ: BADAMI, DIST: BAGALKOT, RPTD.BY ITS SECRETARY
THE PRINCIPAL SRI S B MAMADAPUR (SSBM) ARTS, COMMERCE & SCIENCE COLLEGE, BADAMI, TQ: BADAMI, DIST: BAGALKOT. ... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI.RAVI V.HOSAMANI, AGA FOR R1-R5)
: 154 :
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISION OF THE ACT NO.7 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS ) ACT, 2014" AND CONSEQUENTLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE IN NO.SAMVYASHE 60 SHASANA 2013, BANGALRE DATED 12-02-2014, IN PART IV (A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-D.
IN WP Nos.101618 – 101619/2015:
BETWEEN:
SRI SHIVALING S/O SHIVASHANKAR ALAND AGE: 47 YEARS, OCC: ASSISTANT PROFESSOR (CHEMISTRY), SRI S B MAMADAPUR (S S B M) ARTS, COMMERCE & SCIENCE COLLEGE), BADAMI, TQ: BADAMI, DIST: BAGALKOT
SRI SHIVAKUMAR S/O SATYAGOUD IRAGOUD AGE: 44 YEARS, OCC: ASSISTANT PROFESSOR (ZOOLOGY),
--- REST DO ---
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, RPTD.BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU
: 155 : 2. THE STATE OF KARNATAKA THE DEPARTMENT OF EDUCATION, RPTD.BY ITS SECRETARY,
VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER THE DEPARTMENT OF
COLLEGIATE EDUCATION,
PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDA, D C COMPOUND, DHARWAD
VEERAPULKESHI VIDYAVARDHAKA
SAMSHTHE, BADAMI, TQ: BADAMI, DIST: BAGALKOT, RPTD.BY ITS SECRETARY
THE PRINCIPAL SRI S B MAMADAPUR (S S B M) ARTS, COMMERCE &
SCIENCE COLLEGE, BADAMI, TQ: BADAMI, DIST: BAGALKOT.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5 )
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISION OF THE ACT NO.7 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT, 2014" AND CONSEQUENTLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE IN NO.SAMVYASHE 60 SHASANA 2013,
: 156 : BANGALORE DATED 12-02-2014, IN PART IV (A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-F.
IN WP No.108977/2014:
BETWEEN:
SRI VISHWANATH G HIREMATH, AGED ABOUT: 42 YEARS, OCC: SELECTION GRADE LECTURER SGES RURAL POLYTECHNIC TARIHAL HUBBALLI-580 026, DIST: DHARWAD.
... PETITIONER
(BY SMT.SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY, LAW &
PARLIAMENTARY AFFAIRS DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001.
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT,
M S BUILDING,
BENGALURU-560001.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA,
PALACE ROAD,
BENGALURU-560001.
THE PRINCIPAL SGES, RURAL POLYTECHNIC,
TARIHAL, HUBBALI-26,
DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
: 157 : THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH NOTIFICATION AT ANNEXURE-H PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J CIRCULAR PASSED BY THE RESPONDENT NO.3 DTD.05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM.
IN WP No.108948/2014:
BETWEEN:
SRI WILSON J HOMBAL AGED ABOUT: 48 YEARS, OCC: SELECTION GRADE LECTURER, SGES RURAL POLYTECHNIC TARIHAL, HUBBALLI-580026, DIST: DHARWAD. ... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY,
LAW & PARLIAMENTARY
AFFAIRS DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001.
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT,
M S BUILDING,
BENGALURU-560001
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA,
PALACE ROAD,
BENGALURU-560001.
: 158 : 4. THE PRINCIPAL SGES, RURAL POLYTECHNIC,
TARIHAL, HUBBALLI-26,
DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DT.12.02.2014 IN NUMBER SAMVYASHA E 60 SHASANA 2013 BANGALORE AND BEARING NO. DTE 4 GRT(2) 2014 ANNEXURE- J PASSED BY THE RESPONDENT NO.3 DT. 05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM.
IN WP NO. 108949/2014:
BETWEEN:
SRI VIJAYENDRA V CHAVATE AGED ABOUT: 46 YEARS, OCC: SELECTION GRADE LECTURER, SGES RURAL POLYTECHNIC TARIHAL, HUBBALLI-580026, DIST: DHARWAD.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY,
LAW & PARLIAMENTARY
AFFAIRS DEPARTMENT,
VIDHANA SOUDHA, BENGALURU-560001.
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT,
M S BUILDING,
: 159 :
BENGALURU-560001.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA,
PALACE ROAD,
BENGALURU-560001.
THE PRINCIPAL SGES, RURAL POLYTECHNIC,
TARIHAL,
HUBBALLI-26,
DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3 )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DT. 12.02.2014 IN NUMBER SAMVYASHA E 60 SHASANA 2013 BANGALORE ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J, CIRCULAR BEARING NO. DTE 4 GRT (2) 2014 PASSED BY THE RESPONDENT NO.3 DT. 05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM.
IN WP No.108950/2014:
BETWEEN:
SRI RAMESH Y BASANAGOUDAR AGED ABOUT: 49 YEARS, OCC: SELECTION GRADE LECTURER, SGES RURAL POLYTECHNIC TARIHAL, HUBBALLI-580026, DIST: DHARWAD. ... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY,
: 160 :
LAW & PARLIAMENTARY
AFFAIRS DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001.
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT,
M S BUILDING,
BENGALURU-560001.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA,
PALACE ROAD, BENGALURU-560001.
THE PRINCIPAL SGES, RURAL POLYTECHNIC,
TARIHAL, HUBBALLI-26,
DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3 )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE ANNEXURE-H NOTIFICATION PUBLISHED IN KARNATAKA GAZETTE BY RESPONDENT NO.1 DTD.12.02.2014 AND ANNEXURE-J CIRCULAR ISSUED BY THE RESPONDENT NO.3 DTD.05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM.
IN WP No.108951/2014:
BETWEEN:
SRI SURESH S TALWAR AGED ABOUT: 43 YEARS, OCC: SELECTION GRADE LECTURER, SGES RURAL POLYTECHNIC TARIHAL, HUBBALLI-580026, DIST: DHARWAD. ... PETITIONER
(BY SMT. SHARMILA M PATIL, ADVOCATE)
: 161 :
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY,
LAW & PARLIAMENTARY AFFAIRS
DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001.
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY, HIGHER EDUCATION DEPARTMENT,
M S BUILDING,
BENGALURU-560001.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA,
PALACE ROAD,
BENGALURU-560001.
THE PRINCIPAL SGES, RURAL POLYTECHNIC,
TARIHAL, HUBBALLI-26,
DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DT. 12.02.2014 IN NUMBER SAMVYASHA E 60 SHASANA 2013 BANGALORE ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J, CIRCULAR BEARING NO. DTE 4 GRT (2) 2014 PASSED BY THE RESPONDENT NO.3 DT. 05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM.
: 162 :
IN WP NO. 102092/2015:
BETWEEN:
SRI NINGANAGOUDA S/O KALLANAGOUDA CHANNAPPAGOUDAR AGE: 59 YEARS, OCC: PHYSICAL DIRECTOR, GOOD NEWS WELFARE SOCIETYS ARTS & COMMERCE COLLEGE, KALGHATGI, DIST: DHARWAD.
... PETITIONER
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION, REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA,
BENGALURU.
THE COMMISSIONER DEPARTMENT OF EDUCATION, PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION,
: 163 : MINI VIDHANA SOUDA, D C COMPOUND DHARWAD.
THE GOOD NEWS WELFARE SOCIETY KALGHATGI, DIST: DHARWAD RPTD.BY ITS CHAIRMAN
THE PRINCIPAL GOOD NEWS WELFARE SOCIETYS ARTS & COMMERCE COLLEGE, KALGHATGI, DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5 )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-D.
IN WP Nos.102093/2015 & 102095 – 104 OF 2015:
BETWEEN:
DR. PREMANAND S/O TIRAKAPPA LAKKANNANAVAR AGE: 59 YEARS, OCC: ASSOCIATE PROFESSOR OF KANNADA, BYADAGI EDUCATION SOCIETYS MERCHANTS, ARTS & COMMERCE COLLEGE,
BYADAGI, DIST: HAVERI
SRI SHIVANAGOUDA S/O KALAVEERGOUDA PATIL AGE: 55 YEARS,
OCC: ASSOCIATE PROFESSOR
: 164 :
OF ECONOMICS, ---- REST DO ----
SRI KALLANAGOUDA S/O GANGADHARAPPA KHANDIBAGUR AGE: 54 YEARS,
OCC: ASSOCIATE PROFESSOR
OF COMMERCE, --- REST DO -----
SRI SIDDALINGASWAMY S/O VEERBHADRAIAH UJJAINIMATH AGE: 54 YEARS,
OCC: ASSOCIATE PROFESSOR
OF ECONOMICS, --- REST DO -----
SMT.CHANNAMMA KORISHETTAR AGE: 54 YEARS,
OCC: ASSOCIATE PROFESSOR
OF KANNADA, --- REST DO -----
SRI MALAKANNA S/O GURULINGAPPA NANDARGI AGE: 52 YEARS, OCC: ASSOCIATE PROFESSOR OF COMMERCE, --- REST DO -----
SRI PARAMESHAPPA S/O MAHADEVAPPA RAMAGIRI AGE: 54 YEARS,
OCC: ASSOCIATE PROFESSOR
OF POLITICAL SCIENCE, --- REST DO -----
SRI C SHIVANANDAPPA S/O VEERABASAPPA AGE: 53 YEARS, OCC: ASSOCIATE PROFESSOR OF KANNADA, --- REST DO -----
: 165 :
SRI KOTRESH S/O MURIGEPPA KATAGIHALLI AGE: 51 YEARS,
OCC: ASSOCIATE PROFESSOR
OF COMMERCE, --- REST DO -----
SRI SHIVANAND S/O LINGANAGOUDA TEMBAD AGE: 57 YEARS,
OCC: ASSOCIATE PHYSICAL DIRECTOR, --- REST DO -----
SRI CHANABASAPPA S/O CHINNAPPA KOTAGI AGE: 56 YEARS,
OCC: ASSOCIATE LIBRARIAN, --- REST DO -----
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA,
BENGALURU
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION, REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU
THE COMMISSIONER DEPARTMENT OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE
: 166 : EDUCATION, PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDA, D C COMPOUND DHARWAD.
BYADAGI EDUCATION SOCIETY (BES) BYADAGI-581106, DIST: HAVERI, REPRESENTED BY ITS PRESIDENT
THE PRINCIPAL BESM ARTS & COMMERCE COLLEGE, BYADAGI-581106, DIST: HAVERI. ... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5 )
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT, 2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-E.
IN WP Nos.102094/2015 & 102105/2015:
BETWEEN:
SRI RENUKARADHYA S/O SOMANATH GURUMATH AGE: 57 YEARS, OCC: ASSOCIATE PROFESSOR IN CHEMISTRY, SHRI NAVALGUND TALUK SHIKSHANA SAMITI’S, SRI SHANKAR ARTS, SCIENCE & COMMERCE COLLEGE, NAVALGUND, TQ: NAVALGUND,
: 167 : DIST: GADAG
SRI BASAVARAJ S KHANDIBAGIL AGE: 55 YEARS, OCC: PEON,
--- REST DO -----
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION, REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA,
BENGALURU.
THE COMMISSIONER DEPARTMENT OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDA, D C COMPOUND DHARWAD.
NAVALGUND TALUKA SHIKSHANA SAMITI NAVALGUND, TQ: NAVALGUND, DIST: GADAG,
RPTD.BY ITS SECRETARY
: 168 : 7. THE PRINCIPAL SRI SSHANKAR ARTS, SCIENCE & COMMERCE COLLEGE, NAVALGUND, TQ: NAVALGUND, DIST: GADAG. ... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT, 2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-C.
IN WP Nos.102106 – 102110/2015:
BETWEEN:
SRI V S KAMANNAVAR,
AGE: 57 YEARS,
OCC: SECOND DIVISION
ASSISTANT (SDA)
K R BELLAD ARTS & COMMERCE
COLLEGE, MUNDARGI,
TQ: MUNDARAGI, DIST: GADAG.
SRI I S PURAD,
AGE: 58 YEARS,
OCC: SECOND DIVISION ASSISTANT (SDA)
--- REST DO ---
SHRI M A BEVINAMARAD AGE: 55 YEARS, OCC: ATTENDER
--- REST DO ---
SHRI G G GAVIMATH AGE: 54 YEARS, OCC: ATTENDER
--- REST DO ---
: 169 :
SHRI H M JOGIN AGE: 59 YEARS, OCC: ATTENDER
--- REST DO ---
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE SECRETARY TO GOVERNMENT, DEPARTMENT OF EDUCATION, M.S.BUILDING, BENGALURU.
THE COMMISSIONER DEPARTMENT OF EDUCATION, NRUPATUNGA ROAD,
BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, GOVERNMENT OF KARNATAKA, VISHWESHWARAIAH TOWER, BENGALURU.
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDA, D C COMPOUND DHARWAD.
SRI JAGADGURU ANNADANEESHWARA VIDYA SAMITI (SJAV), MUNDARAGI, TQ: MUNDARAGI, DIST: GADAG. REPRESENTED BY ITS SECRETARY.
: 170 : 7. THE PRINCIPAL, K.R. BELLAD ARTS &
COMMERCE COLLEGE, MUNDARGI, TQ: MUNDARAGI, DIST: GADAG.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5 )
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT, 2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-D.
IN WP Nos.109081- 109098/2014:
BETWEEN:
SRI R VIRUPAKSHAPPA S/O RUDRAGOWDA AGE: 56 YEARS, OCC: LECTURER
SRI B SHARANBASAVA S/O. BETTAPPA AGE: 47 YEARS, OCC: LECTURER
SRI P BASAVARAJ S/O RAMALINGAPPA AGE: 46 YEARS, OCC: LECTURER
SRI DADI SATISH BABU S/O. D RAMARAO AGE: 45 YEARS, OCC: LECTURER
SRI B K GANAPATHI S/O. K LAKSHMAPPA AGE: 46 YEARS, OCC: LECTURER
SRI IMMANNI
: 171 : S/O VISHWANATHAM DIVAKAR RAO AGE: 49 YEARS, OCC: LECTURER
SRI K B UVARAJA S/O. BASAPPA N AGE: 42 YEARS, OCC: LECTURER
SRI SHEKARAPPA S/O. HANUMANTHAPPA MEGALAMANI AGE: 41 YEARS, OCC: LECTURER
SRI P RAGHVENDRA S/O. ERANNA P AGE: 38 YEARS, OCC: LECTURER
SRI J SHREEKANTHA S/O. RAMAMURTHY JOSHI AGE: 42 YEARS, OCC: LECTURER
SRI SHANTAMURTHY S/O. RAJASHEKARAV AGE: 44 YEARS, OCC: LECTURER
SRI K MOHAMMED S/O. K SHEIK MOHAMMED GHOUSE AGE: 58 YEARS, OCC: LECTURER
SRI K NAGARAJ S/O. K M KADEMANI AGE: 47 YEARS, OCC: LECTURER
SRI TALAKAL NAGARAJ S/O. T SIDDAPPA AGE: 50 YEARS, OCC: LECTURER
SRI K N SRINIVAS RAO S/O. K NAGESHWAR RAO AGE: 43 YEARS, OCC: LECTURER
SRI A MAHANTESHA S/O. AMAR NAIK AGE: 40 YEARS, OCC: LECTURER
: 172 : 17. SRI M S USHADEVI S/O. M SRIRAM AGE: 43 YEARS, OCC: LECTURER
SRI M GUNDU RAO S/O. M NARASINGA RAO AGE: 51 YEARS, OCC: LECTURER
ALL ARE WORKING AS LECTURERS IN SES POLYTECHNIC COLLEGE SHIRAGUPPA DIST: BALLARI.
... PETITIONERS
(BY SRI. LAXMAN T MANTAGANI, ADVOCATE)
AND:
STATE OF KARNATAKA MINISTRY OF LAW & PARLIAMENTARY AFFAIRS R/BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU.
DIRECTOR OF COLLEGIATE EDUCATION GOVERNMENT OF KARNATAKA SHASHEDRI ROAD, BENGALUR.
THE PRINCIPAL SES POLYTECHINC COLLEGE SHIRAGUPPA DIST: BALLARI.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 AND R2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-H PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN NO.SAVYASHA E 60 SHASANA 2013, BANGALORE IN PART IV(A) AND DIRECT THE FIRST RESPONDENT TO FOLLOW THE DECISION RENDERED BY THIS
: 173 : COURT IN WRIT APPEAL NO.848/2008 C/W.450/2007 DATED 03.11.2009 VIDE ANNEXURE-G IN TREATING THE PRIVATE EDUCATIONAL INSTITUTIONS EMPLOYEES ON PART WITH GOVERNMENT EMPLOYEES IN PROVIDING SERVICE BENEFITS TO THEM.
IN WP Nos.109044 – 109080/2014:
BETWEEN:
SRI Y M UMASHANKAR S/O PANCHAKSHAR AGE: 50 YEARS,OCC: PRINCIPAL
SRI S B SWAMY S/O. BASAPPA AGE: 48 YEARS, OCC: LECTURER
SRI SURESHBABU S/O. CHANDRASHEKHAR PATIL AGE: 53 YEARS, OCC: LECTURER
SRI KRISHNA S/O. PUNDALIKAPPA PUTANI AGE: 50 YEARS, OCC: LECTURER
SMT.LAXMI REDDY HANUMAN REDDY K AGE: 44 YEARS, OCC: LECTURER
SRI PRAKASHAYYA S/O. SHIVALINGAYYA AGE: 48 YEARS, OCC: LECTURER
SRI SHANKARANAND S/O. PRABHAKAR AGE: 45 YEARS, OCC: LECTURER
SRI IMAM JAFAR S/O DAWALSAB AGE: 45 YEARS, OCC: LECTURER
SRI MAHESH KUMAR
: 174 : S/O. VASANT MADHAV RAO AGE: 36 YEARS, OCC: LECTURER
SRI G CHANDRASHEKAR S/O. HEMANNA AGE: 45 YEARS, OCC: LECTURER
SRI N SADANANDAPPA S/O. LAXMAPPA AGE: 49 YEARS, OCC: LECTURER
SMT.REKHA MANIKYAM AGE: 40 YEARS, OCC: LECTURER
SRI T NAJARUDDIN S/O. TAJUDDIN AGE: 45 YEARS, OCC: LECTURER
SRI T GUDUDAPPA S/O. NAGALINGAPPA AGE: 48 YEARS, OCC: LECTURER
SRI C S PRAKASH S/O. CHOUDAPPAGOL AGE: 43 YEARS, OCC: LECTURER
SRI M MAHESH GOUDA S/O. HIRE AYYAN GOUDA AGE: 43 YEARS, OCC: LECTURER
SRI D VENKATESH S/O. CHANNAPPA AGE: 47 YEARS, OCC: LECTURER
SRI GAVISIDDAPPA S/O. B M HANUMANAL AGE: 36 YEARS, OCC: LECTURER
SRI PUNDALIK M S/O. ARJUNAPPA AGE: 38 YEARS, OCC: LECTURER
SRI L B RAMESH
: 175 : S/O. L BHOJYANAYAK AGE: 38 YEARS, OCC: LECTURER
SRI K P MALLIKARJUN S/O. MALLAPPA AGE: 42 YEARS, OCC: LECTURER
SRI DHANANJAY G H S/O. HUCCHAYYA AGE: 38 YEARS, OCC: LECTURER
SRI TAJUDDIN T S/O. ABDUL RAHIM T AGE: 46 YEARS, OCC: LECTURER
SRI D KRISHNAMURTHY S/O. BASAPPA AGE: 48 YEARS, OCC: LECTURER
SRI SHRINIVAS S S S/O. DURGAPPA AGE: 37 YEARS, OCC: LECTURER
SRI M C MANJUNATH S/O. HANUMANTAPPA AGE: 36 YEARS, OCC: LECTURER
SRI YALLAPPA S/O. SHIVAPPA BALEKAI AGE: 47 YEARS, OCC: LECTURER
SRI SUBHAS S/O. PANDAPPA KATTI AGE: 48 YEARS, OCC: LECTURER
SRI E H RAJESH S/O. HUSENAPPA AGE: 35 YEARS, OCC: LECTURER
SRI M UMAPATI S/O. MUKADI KENCH HANUMAPPA AGE: 39 YEARS, OCC: LECTURER
: 176 : 31. SRI LINGAPPA S/O. IRANNA B AGE: 42 YEARS, OCC: LECTURER
SRI K MANJANGOUDA S/O. DYAMAN GOUDA AGE: 38 YEARS, OCC: LECTURER
SRI CHANDRASHEKAR S/O. ESHAPPA SUNKAD AGE: 37 YEARS, OCC: LECTURER
SRI LAXMAN S/O. MANOHER KUNTE AGE: 38 YEARS, OCC: LECTURER
SRI T ANAND S/O. GURUNATHAPPA T AGE: 52 YEARS, OCC: LECTURER
SRI T SATHYANARAYAN RAO S/O. KRISHNAMURTHY RAO T AGE: 50 YEARS, OCC: LECTURER
SMT.JYOTS GURURAJ MIRARJI AGE: 47 YEARS, OCC: LECTURER
ALL ARE LECTURERS WORKING AT T M A E S POLYTECHNIC COLLEGE HOSPETE, DIST: BALLARI.
... PETITIONERS
(BY SRI. LAXMAN T MANTAGANI, ADVOCATE)
AND:
STATE OF KARNATAKA MINISTRY OF LAW & PARLIAMENTARY AFFAIRS R/BY ITS SECRETARY VIDHAN SOUDHA, BENGALURU.
: 177 : 2. DIRECTOR OF TECHNICAL EDUCATION PALACE ROAD, BENGALURU.
THE PRINCIPAL T M A E S POLYTECHNIC (AIDED) HOSPETE.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 & R2 )
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-H PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN NO.SAMVYASHA E 60 SHASANA 2013 BANGALORE IN PART IV-A AND DIRECT THE FIRST RESPONDENT TO FOLLOW THE DECISION RENDERED BY THIS COURT IN WRIT APPEAL NO.848/2008 C/W.450/2007 DATED 03.11.2009 VIDE ANNEXURE-G IN TREATING THE PRIVATE EDUCATIONAL INSTITUTIONS EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES IN PROVIDING SERVICE BENEFITS TO THEM.
IN WP No.108982/2014:
BETWEEN:
SRI PRABHAKAR A, AGE: 54 YEARS, OCC: SELECTION GRADE LECTURER SGES RURAL POLYTECHNIC, TARIHAL, HUBBALLI, DIST: DHARWAD.
...PETITIONER (BY SMT.SHARMILA M PATIL, ADVOCATE)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY LAW & PARLIAMENTARY
AFFAIRS DEPARTMENT, VIDHANA SOUDHA, BENGALURU.
STATE OF KARNATAKA R/BY ITS PRINCIPAL SECRETARY
: 178 : HIGHER EDUCATION DEPARTMENT M S BUILDING, BENGLAURU.
DIRECTOR OF TECHNICAL EDUCATION GOVERNMENT OF KARNATAKA PALACE ROAD, BENGALURU.
THE PRINCIPAL SGES, RURAL POLYTECHNIC, TARIHAL, HUBBALLI, DIST: DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASHING NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DT. 12.02.2014 IN NUMBER SAMVYASHA E 60 SHASANA 2013 BANGALORE ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J, CIRCULAR BEARING NO. DTE 4 GRT (2) 2014 PASSED BY THE RESPONDENT NO.3 DT. 05.09.2014 AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM.
IN WP Nos.109432–109434/2014 & 109435–437/2014:
BETWEEN:
SRI VENKANAGOUDA S/O BHIMANAGOUDA JEEVANAGOUDAR AGE: 52 YEARS, OCC: LECTURER
SMT.LEELAVATI D/O. HEMARADDI KALWAD AGE: 53 YEARS, OCC: LECTURER
SRI NEELAKANT S/O. SIDDALINGAPPA BOMMANNI AGE: 45 YEARS, OCC: LECTURER
SRI TULAJARAMSINGH
: 179 : S/O. GOPALSINGH KATEWAL AGE: 50 YEARS, OCC: LECTURER
SRI AJIT S/O. KHANDERAO MAHADIK AGE: 52 YEARS, OCC: LECTURER
SRI P GURUSIDDAPPA S/O. P GANGAPPA AGE: 52 YEARS, OCC: LECTURER
R/O. RURAL POLYTECHNIC COLLEGE HULKOTI, TQ & DIST: GADAG.
... PETITIONERS
(BY SRI. H N GULARADDI, ADVOCATE)
AND:
STATE OF KARNATAKA MINISTRY OF LAW & PARLIAMENTARY AFFAIRS, R/BY ITS SECRETARY, VIDHAN SOUDHA, BENGALURU
DIRECTOR OF TECHNICAL EDUCATION PALACE ROAD, BENGALURU.
THE PRINCIPAL RURAL POLYTECHNIC COLLEGE, HULKOTI, TQ &DIST: GADAG.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1 AND R2)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-G PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 CONSEQENTLY ANNEXURE-H PASSED BY THE 2ND RESPONDENT DATED 05.09.2014 AND DIRECT THE RESPONDNETS TO TREAT THE PRIVATE EDUATIONAL INSTITUTIONS EMPLOYEES ON PAR WITH GOVERNMENT EMPLOYEES IN PROVIDING SERVICE BENEFTS TO THEM.
: 180 : IN WP Nos.102118 – 102119/2015:
BETWEEN:
SRI VISHWANATH S/O SHIVARUDRA PATTANSHETTI, AGE: 53 YEARS, OCC: FIRST DIVISION ASSISTAND (FDA), S S N ARTS & COMMERCE COLLEGE, HUKKERI, TQ: HUKKERI, DIST: BELAGAVI.
SHRI SHIVANAND S/O SIDRAMAYYA SHIVAMOGGIMATH, AGE: 52 YEARS, --- REST DO ---
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION, REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU
THE COMMISSIONER, DEPARTMENT OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU
: 181 : 5. THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDAH, D C COMPOUND DHARWAD.
C S TUBACHI EDUCATION SOCIETY OLD NAME: NEW ENGLISH SCHOOL SOCIETY, HUKKERI, TQ: HUKKERI, DIST: BELAGAVI. REP.BY ITS PRESIDENT.
THE PRINCIPAL S S N ARTS & COMMERCE COLLEGE, HUKKERI, TQ: HUKKERI,
DIST: BELAGAVI.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5 )
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-D.
IN WP Nos.101221-101222/2015:
BETWEEN:
DR. KALASI NARASHIMHAIAH NARAHARI, AGE:54 YEARS, OCC:ASSOCIATE PROFESSOR, R/O:H.NO. 6, VEERANARAYAN FLAT NARAYANPUR, DHARWAD.
SRI GADIGEYYA, S/O SOMASHEKARAYYA
: 182 : PRABHAYYANAVARMATH, AGE:51 YEARS, OCC:ASSOCIATE PROFESSOR, R/O H.NO.58/2, HUTTIMALLESHWAR NILAYA, MALAPRABHA NAGAR, CHIKKAMALLIGWAD ROAD, DHARWAD.
... PETITIONERS
(BY SRI. SHIVASAI M PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA, TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA, TO THE DEPARTMENT OF EDUCATION REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER, DEPARTMENT OF EDUCATION BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, GOVERNMENT OF KARNATAKA, VISHWESHWARIAH CIRCLE, BENGALURU.
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D.C.COMPOUND, DHARWAD.
THE CHAIRMAN, K.N.V.V.SS ARTS & COMMERCE COLLEGE, KITTUR-591 115,
: 183 : DIST: BELAGAVI.
THE PRINCIPAL, K.N.V.V.SS ARTS
& COMMERCE COLLEGE,
KITTUR-591 115, DIST: BELAGAVI. ... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-M PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A), ISSUED BY THE RESPONDENT NO.1 AND ETC.,
IN WP No.101714/2015
BETWEEN:
SHRI GURUSIDDAPPA S/O SIDDALINGAPPA KATAGERI AGE: 58 YEARS, OCC: ATTENDER, SHREE MRITYUNJAYA COLLEGE OF ARTS & COMMERCE, DHARWAD. ... PETITIONER
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, RPTD.BY ITS PRINCIPAL SECRETARY,
VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION RPTD.BY ITS SECRETARY,
VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER TO THE DEPARTMENT OF
COLLEGIATE EDUCATION,
: 184 :
PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD
THE KARNATAKA LINGAYAT EDUCATION SOCIETY COLLEGE ROAD, BELAGAVI RPTD.BY ITS SECRETARY
THE PRINCIPAL SHREE MRITYUNJAYA COLLEGE
OF ARTS & COMMERCE,
DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-D.
IN WP Nos.101958-101961/2015:
BETWEEN:
DR.MAYA S GAONKAR AGE: 57 YEARS, OCC: ASSOCIATE PROFESSOR IN COMMERCE, SHRI SHIVAJI EDUCATION SOCIETYS MAHASATEE ARTS, SCIENCE &
: 185 : COMMERCE COLLEGE, ULGA, KARWAR, UTTARA KANNADA.
DR.RAMESH S/O RAMACHANDRA VANAHALLI AGE: 57 YEARS, OCC: ASSOCIATE PROFESSOR IN ZOOLOGY, --- REST DO ---
DR.CHANDRASHEKHAR S/O SHINAPPA NAIK AGE: 52 YEARS, OCC: ASSOCIATE PROFESSOR IN CHEMISTRY, --- REST DO ---
SRI GANAPATHI S/O VISHRAM NAIK AGE: 56 YEARS, OCC: LAB ATTENDER, --- REST DO ---
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, RPTD.BY ITS PRINCIPAL SECRETARY,
VIDHANA SOUDHA, BENGALURU
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION RPTD.BY ITS SECRETARY,
VIDHANA SOUDHA,
BENGALURU.
THE COMMISSIONER TO THE DEPARTMENT OF
COLLEGIATE EDUCATION,
PALACE ROAD, BENGALURU
: 186 : 4. THE DIRECTOR OF COLLEGIATE EDUCATION PALACE ROAD, BENGALURU
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD.
SHRI SHIVAJI EDUCATION SOCIETY. ULGA, KARWAR, DIST UTTARA KANNADA, RPTD.BY ITS SECRETARY
THE PRINCIPAL SHRI SHIVAJI EDUCATION SOCIETY MAHASATEE ARTS,
SCIENCE & COMMERCE COLLEGE,
ULGA, KARWAR,
DIST: UTTARA KANNADA.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-G.
IN WP Nos.101699-101713/2015:
BETWEEN:
DR.S M NAGABHUSHANA AGE: 57 YEARS,
OCC: ASSOCIATE PROFESSOR
IN HISTORY,
MAHALAXMI ARTS & COMMERCE,
: 187 :
I GRADE COLLEGE, DHARWAD.
DR.K S SHANTHAIAH AGE: 61 YEARS,
OCC: ASSOCIATE PROFESSOR
IN ECONOMICS,
--- REST DO ---
MRS.A B SHIRIYANNAVAR AGE: 54 YEARS,
OCC: ASSOCIATE PROFESSOR
IN ENGLISH, --- REST DO ---
DR.PUSHPA BASANAGOUDAR AGE: 46 YEARS, OCC: ASSOCIATE PROFESSOR IN KANNADA, --- REST DO ---
SMT.GIRIJA C KADDIPUDI, AGE: 44 YEARS, OCC: ASSOCIATE PROFESSOR IN SOCIOLOGY, --- REST DO ---
SMT.B G RAKAREDDY, AGE: 52 YEARS, OCC: ASSOCIATE PROFESSOR IN POLITICAL SCIENCE, --- REST DO ---
MRS.CHHAYA K HUBLI, AGE: 47 YEARS, OCC: ASSOCIATE PROFESSOR IN ENGLISH, -- REST DO ---
DR.Y S BARIGIDAD, AGE: 54 YEARS, OCC: ASSOCIATE PROFESSOR IN COMMERCE, --- REST DO ---
: 188 : 9. SMT.SHOBHA C KOTI, AGE: 48 YEARS, OCC: ASSOCIATE PROFESSOR IN STATISTICS, --- REST DO ---
DR PANCHAKSHARI S H AGE: 49 YEARS, OCC: ASSOCIATE PROFESSOR IN ECONOMICS, --- REST DO ---
DR.CHANDRASHEKAR M KADKOL AGE: 55 YEARS, OCC: ASSOCIATE PROFESSOR, --- REST DO ---
SHRI RAJSHEKARAPPA M S/O M MAHALINGAPPA AGE: 49 YEARS, OCC: ASSOCIATE PROFESSOR IN SOCIOLOGY, --- REST DO ---
SHRI S S TADAHAL, AGE: 48 YEARS, OCC: ASSOCIATE PROFESSOR IN EDUCATION, --- REST DO ---
SMT.VIJAYALAXMI K MATH AGE: 53 YEARS, OCC: ASSOCIATE PROFESSOR IN BAJSS ARTS & COMMERCE
COLLEGE FOR WOMEN,
RANEBENNUR, DIST: HAVERI
PROF.L ESHWARAPPA AGE: 48 YEARS, OCC: ASSOCIATE PROFESSOR IN SOCIOLOGY, --- REST DO --- ... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
: 189 : AND:
THE STATE OF KARNATAKA TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, RPTD.BY ITS PRINCIPAL SECRETARY,
VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION RPTD.BY ITS SECRETARY,
VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER TO THE DEPARTMENT OF
COLLEGIATE EDUCATION,
PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD
SHREE JAGADGURU MURAGARAJENDRA VIDYAPEETHA SHREE BRAHANMATA, CHITRADURGA-577502, RPTD.BY ITS SECRETARY
THE PRINCIPAL SJMV MAHALAXMI ARTS &
COMMERCE, I GRADE COLLEGE, DHARWAD
THE PRINCIPAL SJMV BAJSS ARTS & COMMERCE, COLLEGE FOR WOMEN, RANEBENNUR, DIST: HAVERI.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
: 190 :
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV (A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-J.
IN WP Nos.102111–102115/2015:
BETWEEN:
SRI R V PUJERI AGE: 49 YEARS,
OCC: ASSOCIATE PROFESSOR
IN PHYSICS,
S M BHANDARI ARTS,
R R BHANDARI COMMERCE
& S K RATHI SCIENCE COLLEGE,
GULEDAGUDDA,
TQ: BADAMI, DIST: BAGALKOT
SRI N A UPADHYE AGE: 48 YEARS,
OCC: ASSOCIATE PROFESSOR
IN PHYSICS,
--- REST DO ---
SRI N Y BADANNAVAR AGE: 58 YEARS,
OCC: ASSOCIATE PROFESSOR
IN CHEMISTRY,
--- REST DO ---
DR.R S WALI AGE: 55 YEARS,
OCC: ASSOCIATE PROFESSOR
IN MATHEMATICS,
--- REST DO ---
: 191 : 5. DR. K R CHOUKIMATH AGE: 55 YEARS,
OCC: ASSOCIATE PROFESSOR
IN PHYSICS,
--- REST DO ---
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION, REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA,
BENGALURU.
THE COMMISSIONER DEPARTMENT OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDAH, D C COMPOUND DHARWAD.
PROGRESSIVE EDUCATION TRUST GULEDAGUDDA, TQ: BADAMI, DIST: BAGALKOT, REPRESENTED BY ITS CHAIRMAN.
: 192 : 7. THE PRINCIPAL S M BHANDARI ARTS,
R R BHANDARI COMMERCE & S K RATHI SCIENCE COLLEGE, GULEDAGUDDA, TQ: BADAMI, DIST: BAGALKOT.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT, 2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-F.
IN WP Nos.101947–101957/2015:
BETWEEN:
SRI MALINGARAY VAGGE S/O CHINNAPPA AGE: 56 YEARS,
OCC: ASSOCIATE PROFESSOR
IN COMMERCE,
KSS ARTS, COMMERCE &
SCIENCE COLLEGE,
GADAG, DIST: GADAG.
SRI NAGESH MUNDARAGI S/O HANAMANTAPPA AGE: 52 YEARS,
OCC: ASSOCIATE PROFESSOR
IN COMMERCE,
--- REST DO ---
SRI TIPPANNA GODI S/O NIMBANNA, AGE: 51 YEARS,
OCC: ASSOCIATE PROFESSOR
: 193 :
IN COMMERCE
--- REST DO ---
SHRI SHANTAPPA SOLAPUR S/O ADAPPA AGE: 56 YEARS,
OCC: ASSOCIATE PROFESSOR
IN COMMERCE
--- REST DO ---.
SRI MAILAREPPA KAMANAHALLI S/O NAGAPPA AGE: 56 YEARS,
--- REST DO ---
SRI BASAPPA TALALLI S/O GUDDAPPA AGE: 51 YEARS,
OCC: ASSOCIATE PROFESSOR
IN GEOGRAPHY,
--- REST DO ---
SRI DURADUNDI GAVANI S/O BABU AGE: 51 YEARS,
OCC: ASSOCIATE PROFESSOR
IN ENGLISH,
--- REST DO ---
SHRI NEELAPPA AMBIYAVAR S/O MAILAREPPA AGE: 53 YEARS,
OCC: ASSOCIATE PROFESSOR
IN KANNADA,
--- REST DO ---
SRI SHARANAPPA GAVARAWAD S/O BASAPPA AGE: 54 YEARS,
OCC: ASSOCIATE PROFESSOR
IN EDUCATION,
--- REST DO ---
: 194 : 10. SRI GURULINGAPPA JAMPANNAVAR AGE: 50 YEARS,
OCC: ASSOCIATE PROFESSOR
IN EDUCATION,
--- REST DO ---
SRI AYUBKHAN PATHAN S/O GOUSAKHAN AGE: 56 YEARS,
OCC: ASSOCIATE PROFESSOR
IN HINDI,
--- REST DO ---
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OFKARNATAKA TO THE DEPARTMENT OF LAW
& PARLIMENTARY AFFAIRS,
R/BY ITS PRINCIPAL SECRETARY,
VIDHANA SOUDHA, BENGALURU.
THE STATE OFKARNATAKA TO THE DEPARTMENT OF EDUCATION,
R/BY ITS SECRETARY,
VIDHANA SOUDHA,
BENGALURU.
THE COMMISSIONER DEPARTMENT OF COLLEGIATE
EDUCATION,
PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION PALACE ROAD, BENGALURU
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION,
MINI VIDHANA SOUDHA,
D C COMPOUND,
: 195 :
DHARWAD
KANAKADAS SHIKSHANA SAMITHI (KSS), GADAG, R/BY ITS SECRETARY
THE PRINCIPAL KSS ARTS, COMMERCE &
SCIENCE COLLEGE, GADAG.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT, 2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-F.
IN WP Nos.101962-101964/2015
BETWEEN:
SRI CHANNAPPA S/O YALLAPPA, AGE: 56 YEARS, OCC: FDA,
KSS ARTS, COMMERCE &
SCIENCE COLLEGE, GADAG.
SRI BASAPPA CHALANNAVAR S/O YALLAPPA, AGE: 56 YEARS, OCC: OFFICE SUPERINTENDENT, --- REST DO ---
SRI BHEEMAPPA MAYAMMANAVAR S/O MALLAPPA, AGE: 55 YEARS, OCC: ATTENDER, --- REST DO ---
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
: 196 :
AND:
THE STATE OF KARNATAKA TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION, REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA,
BENGALURU.
THE COMMISSIONER DEPARTMENT OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDA, D C COMPOUND DHARWAD.
KANAKADAS SHIKSHANA SAMITHI (KSS) GADAG, REPRESENTED BY ITS SECRETARY
THE PRINCIPAL KSS ARTS, COMMERCE & SCIENCE COLLEGE, GADAG.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
: 197 : THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-D.
IN WP Nos.102283–102286/2015:
BETWEEN:
DR.B C HADLI, AGE: 50 YEARS, OCC: ASSOCIATE PROFESSOR OF KANNADA, JSS STC ARTS & COMMERCE COLLEGE, BANAHATTI, TQ: JAMAKHANDI,
DIST: BAGALKOT
DR. M.P TANAPPAGOL, AGE: 57 YEARS, OCC: ASSOCIATE PROFESSOR OF ECONOMICS, --- REST DO ---
DR. S B MATOLI, AGE: 58 YEARS, OCC: ASSOCIATE PROFESSOR OF KANNADA, --- REST DO ---
SHRI Y D BAGI AGE: 59 YEARS, OCC: ASSOCIATE PROFESSOR OF ENGLISH, --- REST DO ---
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
: 198 : AND:
THE STATE OF KARNATAKA, TO THE DEPARTAMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BANGALURU.
THE STATE OF KARANATAK TO THE DEPARTMENT OF EDUCATION REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU
THE COMMISSIONER DEPARTMENT OF COLLEGIATE
EDUCATION,
PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD.
JANATA SHIKSHANA SAMSTHE (JSS) BANAHATTI, TQ: JAMKHANDI, DIST: BAGALKOT, REPRESENTED BY ITS CHAIRMAN.
THE PRINCIPAL JSS STC ARTS & COMMERCE COLLEGE, BANAHATTI, TQ: JAMKHANDI, DIST: BAGALKOT. ... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
: 199 : STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT, 2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-D.
IN WP Nos.102287-102291/2015 & 102356-359/2015:
BETWEEN:
SRI D B MUTNAL, AGE:55 YEARS, OCC:FIRST DIVISION ASSISTANT (FDA), MES ARTS & COMMERCE COLLEGE, MUDALGI, TQ: GOKAK, DIST: BELAGAVI.
SHRI D CHANDRANNA, AGE:57 YEARS, OCC:SECOND DIVISION ASSISTANT (SDA), --- REST DO ---
SRI K K KAMBLE, AGE:58 YEARS, OCC:SECOND DIVISION ASSISTANT (SDA), --- REST DO ---
SRI B M BARAGALI, AGE:46 YEARS, OCC:LIBRARY ASSISTANT, --- REST DO ---
SRI M S LAMANI, AGE:50 YEARS, OCC:LIBRARY ATTENDER, --- REST DO ---
: 200 : 6. SRI D D HOSAMANI, AGE:55 YEARS, OCC:PEON, --- REST DO ---
SRI A S GASTI, AGE: 49 YEARS, OCC:PEON, --- REST DO ---
SRI K K KHANAPGOL, AGE:46 YEARS, OCC:PEON, --- REST DO ---
SRI P H BUDNI, AGE:45 YEARS, OCC:PEON, --- REST DO ---
... PETITIONERS
(BY SRI. A S PATIL, ADVOCATE)
AND:
THE STATE OF KARNATAKA, TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA, TO THE DEPARTMENT OF EDUCATION REPRESENTED BY ITS SECRETARY VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER, DEPARTMENT OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
: 201 : 5. THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD.
MUDALGI EDUCATION SOCIETY (MES), MUDALGI-591312, TQ: GOKAK, DIST: BELAGAVI. REPRESENTED BY ITS CHARIMAN.
THE PRINCIPAL, MES ARTS & COMMERCE COLLEGE, MUDALGI, TQ: GOKAK, DIST: BELAGAVI.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-D.
WP No.102076/2015
BETWEEN:
SMT.UMA M WADEYAR, AGE: 57 YEARS, OCC: ASSOCIATE PROFESSOR IN ENGLISH, K L E SOCIETYS G I BAGEWADI COLLEGE, NIPPANI, TQ: NIPPANI, DIST: BELAGAVI.
... PETITIONER
(BY SRI. A S PATIL, ADVOCATE)
: 202 : AND:
THE STATE OF KARNATAKA TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, RPTD.BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION, RPTD.BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU
THE COMMISSIONER DEPARTMENT OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDA, D C COMPOUND, DHARWAD
THE PRINCIPAL S B ARTS & K C P SCIENCE COLLEGE,
VIJAYAPUR, DIST: VIJAYAPUR
KARNATAKA LINGAYAT EDUCATION SOCIETY (KLE) COLLEGE ROAD, BELAGAVI, RPTD.BY ITS SECRETARY
THE PRINCIPAL KLE SOCIETYS G I
BAGEWADI COLLEGE,
NIPPANI, TQ: NIPPANI,
DIST: BELAGAVI.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
: 203 : THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATION INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-F.
IN WP Nos.102173-193/2015:
BETWEEN:
SRI MANJUNATESHWAR S/O GANAPATI GOLIKATTE, AGE: 54 YEARS, WORKING AS PRINCIPAL, BGVS ARTS AND COMMERCE COLLEGE, KARWAR, DISTRICT: KARWAR, R/O: MAHAMAYA TEMPLE ROAD, SADASHIVAGAD, KARWAR, DIST: KARWAR.
SRI SRIKRISHNA S/O ARJUN SHINDE AGE: 52 YEARS, ASSOCIATE PROFESSOR, BGVS ARTS AND COMMERCE COLLEGE, KARWAR, DISTRICT: KARWAR. R/O NEAR KSHETRAPAL TEMPLE, SADASHIVGAD, KARWAR, DISTRICT:KARWAR.
SRI PRAKASH S/O VISHNU RANE AGE: 49 YEARS, ASSOCIATE PROFESSOR,
BGVS ARTS AND COMMERCE COLLEGE, KARWAR, DISTRICT: KARWAR, R/O: MELEKON, NANDANGADDA,
: 204 : KARWAR, DIST: KARWAR.
SRI SUBHASH S/O BABAJI NAIK AGE: 48 YEARS, ASSOCIATE PROFESSOR,
BGVS ARTS AND COMMERCE
COLLEGE, KARWAR, DISTRICT: KARWAR, R/O: TOLL NAKA, NANDANGADDA, KARWAR, DIST: KARWAR.
DR. HEMANTH S/O HERAMBA BHAT AGE: 50 YEARS, ASSOCIATE PROFESSOR,
BGVS ARTS AND COMMERCE COLLEGE, KARWAR, DISTRICT: KARWAR, R/O: RAIKAR PLAZAA, HABBUWADA, KARWAR, DIST: KARWAR.
SRI DEEPAK S/O PARVATO NAIK AGE: 48 YEARS, ASSOCIATE PROFESSOR,
BGVS ARTS AND COMMERCE COLLEGE, KARWAR, DISTRICT: KARWAR, R/O: BAILWADA, SADASHIVGAD, KARWAR, DIST: KARWAR.
SRI SHRIDHAR S/O BOMMAYYA NAIK AGE: 53 YEARS, ASSOCIATE PROFESSOR,
BGVS ARTS AND COMMERCE COLLEGE, KARWAR, DISTRICT: KARWAR, R/O: NEAR SHIVAJI P.U. COLLEGE, SADASIHVGAD, KARWAR, DIST: KARWAR.
SMT.MANGALA
: 205 : W/O LAXMAN NAIK AGE: 51 YEARS, ASSOCIATE PROFESSOR,
BGVS ARTS AND COMMERCE
COLLEGE, KARWAR, DISTRICT: KARWAR, R/O: NEAR NAVANEETANJALI HALL, SADASHIVGAD, DIST: KARWAR.
DR. (SMT) SUMANGALA W/O DATTARAM NAYAK AGE: 51 YEARS, ASSOCIATE PROFESSOR,
BGVS ARTS AND COMMERCE COLLEGE, KARWAR, DISTRICT: KARWAR, R/O: BETNAIKWADA, SADASHIVGAD, KARWAR, DIST: UTTARA KANNADA.
SHRI PRAKASH DATTATRAYA MALADKAR AGE: 50 YEARS, R/O: PHYSICAL DIRECTOR, SELECTION GRADE,
BGVS ARTS AND COMMERCE
COLLEGE, KARWAR, DISTRICT: KARWAR, R/O: C/O D.S. PHAL, WAGHWADA, SADASHIVGAD, DIST: KARWAR.
SRI SUBHASH VINAYAK SHET AGE: 50 YEARS, R/O: LIBRARIAN SELECTION GRADE, BGVS ARTS AND COMMERCE COLLEGE, KARWAR, DISTRICT: KARWAR, R/O: GOSAVIWADA, SADASHIVGAD, KARWAR, DIST: UTTAR KANNADA.
SRI SITARAM KRISHNA KADAM AGE: 52 YEARS, R/O: FIRST DIVISION ASSISTANT, BGVS ARTS AND COMMERCE COLLEGE,
: 206 : KARWAR, DISTRICT: KARWAR, R/O: GOSAVIWADA, SADASHIVGAD, DIST: UTTAR KANNADA.
SRI MARUTI KRISHNA SAIL AGE: 56 YEARS, R/O: SECOND DIVISION ASSISTANT, BGVS ARTS AND COMMERCE
COLLEGE, KARWAR, DISTRICT: KARWAR, R/O: SAILWADA, MAJALI, DIST: UTTAR KANNADA.
SRI SATISH MAHABALESHWAR NAIK AGE: 54 YEARS, R/O: CLERK CUM TYPIST, BGVS ARTS AND COMMERCE
COLLEGE, KARWAR, DISTRICT: KARWAR, R/O: KATINKON, SUNKERI, KARWAR, DIST: UTTAR KANNADA.
SRI PRASAD MAHADEV JUVEKAR AGE: 41 YEARS, R/O: SECOND DIVISION ASSISTANT BGVS ARTS AND COMMERCE COLLEGE, KARWAR, DISTRICT: KARWAR, R/O: DEVABAG, SADASHIVGAD, KARWAR, DIST: UTTAR KANNADA.
SRI UDAYKUMAR MURARI NAIK AGE: 52 YEARS, R/O: WORKING AS ATTENDER BGVS ARTS AND COMMERCE COLLEGE, KARWAR, DISTRICT: KARWAR, R/O: BETNAIKWADA, SADASHIVGAD, KARWAR, DIST: UTTAR KANNADA.
SRI SANJAY GANAPATI NAIK AGE: 48 YEARS, R/O: WORKING AS PEON, BGVS ARTS AND COMMERCE COLLEGE,
: 207 : KARWAR, DISTRICT: KARWAR, R/O: RAJIKANBAG, SADASHIVGAD, KARWAR, DIST: UTTAR KANNADA.
SRI GOPINATH S/O MADHUKAR PADAWALKAR AGE: 49 YEARS, R/O: WORKING AS PEON, BGVS ARTS AND COMMERCE COLLEGE, KARWAR, DISTRICT: KARWAR, R/O: KANASAGIRI, SADASHIVGAD, KARWAR, DIST: UTTAR KANNADA.
SRI SHIVANAND GOVIND PHAL AGE: 46 YEARS, R/O: WORKING AS PEON, BGVS ARTS AND COMMERCE COLLEGE, KARWAR, DISTRICT: KARWAR, R/O: PHALWAD, KANASAGIRI, SADASHIVGAD, KARWAR, DIST: UTTAR KANNADA.
SRI SADANAND MAHABALESHWAR NAIK AGE: 53 YEARS, R/O: WORKING AS PEON, BGVS ARTS AND COMMERCE COLLEGE, KARWAR, DISTRICT: KARWAR, R/O: BETNAIKAWADA, SADASHIVGAD, KARWAR, DIST: UTTAR KANNADA.
SRI RAMESH MAHADEV GURAV AGE: 48 YEARS, R/O: WORKING AS PEON, BGVS ARTS AND COMMERCE COLLEGE, KARWAR, DISTRICT: KARWAR, R/O: HANUMATTA, ANKOLA, DIST: UTTAR KANNADA.
... PETITIONERS
(BY SRI. J S SHETTY, ADVOCATE)
: 208 : AND:
THE STATE OF KARNATAKA BY ITS SECRETARY, DEPARTMENT AND LAW AND LEGAL AFFAIRS, M.S. BUILDING, BANGALORE.
THE SECRETARY DEPARTMENT OF EDUCATION, (HIGHER EDUCATION) M.S. BUILDING, BANGALORE.
THE JOINT DIRECTOR OF COLLEGIATE EDUCATION, DEPARTMENT OF COLLEGIATE EDUCATION, DHARWAD-560001
DIRECTOR OF COLLEGIATE EDUCATION, NRUPATUNGA ROAD, BANGALORE.
BAPUJI GRAMEENA VIKASA SAMITI ARTS AND SCIENCE COLLEGE, SADASHIVAGADA, KARWAR, DIST: UTTARA KANNADA, REPRESENTED BY ITS
SECRETARY.
BAPUJI GRAMEENA VIKASA SAMITI ARTS SADASHIVAGADA, KARWAR, DIST: UTTARA KANNADA, REPRESENTED BY ITS PRESIDENT.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R4)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO
: 209 : DECLARE THAT THE KARNATAKA AIDED PRIVATE EDUCATIONAL INSTITUTION'S EMPLOYEES (WAGES, PENSION AND OTHER FACILITIES CONTROL) ACT,2014, AS PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A), THE COPY OF WHICH HAS BEEN PRODUCED HEREWITH AT ANNEXURE-A, IS UNCONSTITUTIONAL.
IN WP No.101675/2015:
BETWEEN:
SRI SHANKRAYYA S/O SIDDAYYA SUTAGATTI AGE: 45 YEARS, OCC: CLERK CUM TYPIST, GOOD NEWS WELFARE SOCIETYS ARTS & COMMERCE, FIRST GRADE COLLEGE, KALAGHATAGI, TQ: KALGHATGI, DIST: DHARWAD.
... PETITIONER
(BY SRI. MALLIKARJUN S HIREMATH, ADVOCATE)
AND:
THE STATE OF KARNATAKA REP.ITS PRINCIPAL SECRETARY, DEPARTMENT OF LAW &
PARLIAMENTARY AFFAIRS,
VIDHANSOUDHA,
BENGALURU-560001.
THE STATE OF KARNATAKA REP.ITS PRINCIPAL SECRETARY, DEPARTMENT OF EDUCATION, VIDHANSOUDHA, BENGALURU-560001
THE COMMISSIONER DEPARTMENT OF EDUCATION, BENGALURU-560001.
: 210 : 4. THE DIRECTOR COLLEGIATE EDUCATION, GOVERNMENT OF KARNATAKA, VISHWESHWARIAH CIRCLE, BANGALORE-560001.
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDA,
D C COMPOUND,
DHARWAD-580001.
GOOD NEWS WELFARE SOCIETY, KALAGHATAGI, DIST: DHARWAD, REP.BY ITS THE ADMINISTRATOR/ SECRETARY, DHARWAD
THE PRINCIPAL GOOD NEWS WELFAFRE SOCIETY, ARTS & COMMERCE,
1ST GRADE COLLEGE,
KALAGHATAGI, DIST: DHARWAD. ... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE NEW ACT NO.07 OF KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014 AS UNCONSTITUTIONAL OPPOSE TO PRINCIPLE EQUAL PAY EQUAL WORK AND VIOLATIVE OF ARTICLE 14 OF THE CONSTITUTION OF INDIA AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 (ANNEXURE-L) PASSED BY THE 1ST RESPONDENT AND ETC.,
IN WP No.109514/2014:
BETWEEN:
SRI MOHAN
: 211 : S/O. CHANDAPPA HULLANNAVAR AGE: 52 YEARS, OCC: ASSOCIATE PROFESSOR OF POLITICAL SICENCE SRI KALMESHWAR VIDYAPRASARAK SAMITHIS ARTS, SCIENCE & COMMERCE COLLEGE, HOLEALUR, TQ: RON DIST: GADAG.
... PETITIONER
(BY SRI A S PATIL, ADV.)
AND:
STATE OF KARNATAKA TO THE DEPARTMENT OF LAW AND PARLIAMENTARY AFFAIRS R/BY ITS PRINCIPAL SECRETARY,
VIDHANA SOUDHA, BANGALORE
THE STATE OF KARNATAKA DEPARTMENT OF EDUCATION R/BY ITS SECRETARY VIDHAN SOUDHA, BANGALORE
THE COMMISSIONER, DEPARTMENT OF EDUCATION, SHESHADRI ROAD, BANGALORE
THE DIRECTOR OF COLLEGIATE EDUCATION GOVT OF KARNATAKA VISHWESHWARIAN CIRCLE, BANGALORE.
THE REGIONAL JOINT DIRECTOR COLLEGIATE EDUCATION MINI VIDHAN SOUDHA, D C COMPOUND, DHARWAD
KALMESHWARA VIDYAPRASARAK
SAMITHI,
: 212 : HOLEALUR, TQ: RON, DIST: GADAG R/BY ITS CHAIRMAN
THE PRINCIPAL SRI KALMESHWARA VIDYAPRASARAK
SAMITHIS, ARTS, SCIENCE &
COMMERCE COLLEGE,
HOLEALUR, TQ: RON,
DIST: GADAG.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5 )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-G NOTIFICATION PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY RESPONDENT NO.1 AND ETC.,
IN WP No.109276 OF 2014
BETWEEN:
SRI SURYAKANT, S/O. NARAYAN HEGDE, AGE: 48 YRS., OCC: SELECTION GRADE LECTURER, SRI VIDYADIRAJ POLYTECHNIC KUMTA DIST: UTTAR KANNADA.
... PETITIONER
(BY SMT. SHARMILA M PATIL, ADV.)
AND:
STATE OF KARNATAKA R/BY ITS SECRETARY LAW AND PARLIAMENTARY AFFAIRS DEPARTMENT, VIDHANA SOUDHA, BANGALORE
STATE OF KARNATAKA R/BY ITS UNDER SECRETARY EDUCATION DEPARTMENT (TECHNICAL EDUCATION),
: 213 : M S BUILDING, BANGALORE.
DIRECTOR OF TECHNICAL EDUCATION GOVT OF KARNATAKA PALACE ROAD, BANGALORE
THE PRINCIPAL SRI VIDYADIRAJ POLYTECHNIC, KUMTA DIST: UTTAR KANNADA.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE NOTIFICATION AT ANNEXURE-H, PUBLISHED IN KARNATAKA GAZETTE, DATED 12.02.2014 IN NUMBER SAMVYASHA E 60 SHASANA 2013 BANGALORE ISSUED BY RESPONDENT NO.1 AND ANNEXURE-J CIRCULAR BEARING NO. DTE 4 GRT (2)2014 ISSUED BY THE RESPONDENT NO.3 DATED 05.09.2014 AND DIRECT RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT. EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
IN WP Nos.101356-358/2015:
BETWEEN:
SMT.SHAKUNTALA SHINDUR
D/O CHANNAPPA,
AGE:54 YEARS, OCC:ASSOCIATE PROFESSOR (KANNADA), K.L.E.SOCIETY S, J.T.COLLEGE, GADAG-582 101
SMT.ASHA W/O DODALINGAPPA NIDAVANI, AGE:51 YEARS, OCC:ASSOCIATE PROFESSOR
: 214 : (ECONOMICS), K.L.E.SOCIETY S, J.T.COLLEGE, GADAG-582 101.
SMT.A V HIREMATH D/O V G HIREMATH, AGE:49 YEARS, OCC:ASSOCIATE PROFESSOR (SOCIOLOGY), K.L.E.SOCIETY S, J.T.COLLEGE, GADAG-582 101.
... PETITIONERS
(BY SRI A S PATIL, ADV.)
AND:
THE STATE OF KARNATAKA, THE DEPARTMENT OF LAW & PARLIMENTARY AFFAIRS, REPRESENTED BY ITS
PRINCIPAL SECRETARY,
VIDHANA SOUDHA, BANGALORE.
THE STATE OF KARNATAKA, THE DEPARTMENT OF EDUCATION, REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA, BANGALORE.
THE COMMISSIONER, THE DEPARTMENT OF EDUCATION, PALACE ROAD, BANGALORE.
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BANGALORE.
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD.
: 215 : 6. THE KARNATAKA LIBERAL EDUCATION SOCIETY, (KLE-SOCIETY) COLLEGE ROAD, BELGAUM, REPRESENTED BY ITS SECRETARY.
THE PRINCIPAL, K.L.E. SOCIETY S, J.T.COLLEGE, GADAG, TQ & DIST: GADAG.
THE PRINCIPAL, K.L.E. SOCIETY S, WOMEN S ARTS & COMMERCE FIRST GRADE COLLEGE, GADAG, TQ & DIST: GADAG.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-E.
IN WP No.102400/2015:
BETWEEN:
DR.VIDYAVATI RAJENDRA MALIMATH, AGE:59 YEARS, OCC: ASSOCIATE PROFESSOR IN POLITICAL SCIENCE, MARATHA MANDAL’S ARTS & COMMERCE COLLEGE, KHANAPUR, TQ: KHANAPUR, DIST: BELAGAVI.
... PETITIONER
(BY SRI A S PATIL, ADV.)
: 216 : AND:
THE STATE OF KARNATAKA, TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA,
BENGALURU.
THE STATE OF KARNATAKA, DEPARTMENT OF EDUCATION, REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER, DEPARTMENT OF COLLEGIATE
EDUCATION,
PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD.
THE MANAGING COMMITTEE, MARATHA MANDAL, BELAGAVI, DIST: BELAGAVI, REPRESENTED BY ITS PRESIDENT.
THE PRINCIPAL, MARATHA MANDAL’S ARTS, COMMERCE, SCIENCE & HOME SCIENCE COLLEGE, BELAGAVI, DIST: BELAGAVI.
THE PRINCIPAL, MARATHA MANDAL’S ARTS & COMMERCE COLLEGE,
: 217 : KHANAPUR, TQ: KHANAPUR, DIST: BELAGAVI.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI,AGA FOR R1-R5 )
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT, 2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-D AND ETC.,
IN WP Nos.102390-394/2015 & 102464-465/2015:
BETWEEN:
SRI B G MURNAL, AGE: 52 YEARS, OCC: TYPIST, MAHALAXMI ARTS & COMMERCE COLLEGE, FIRST GRADE COLLEGE, DHARWAD.
SRI A D KADANNAVAR, AGE:44 YEARS, OCC: S.D.A., --- REST DO ---
SRI D B SAUNSHI, AGE:52 YEARS, OCC:LIBRARY ASST., --- REST DO ---
SRI S M SHINGI, AGE:54 YEARS, OCC:PEON, --- REST DO ---
SRI Y C KOTI, AGE:54 YEARS, OCC:PEON,
: 218 : --- REST DO ---
SRI M B KOTRA SHETTAR, AGE:47 YEARS, OCC:PEON, --- REST DO ---
SRI R B NIMBALKAR, AGE:35 YEARS, OCC:ATTENDER, --- REST DO ---
... PETITIONERS
(BY SRI A S PATIL, ADV.)
AND:
THE STATE OF KARNATAKA, TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA,
BENGALURU.
THE STATE OF KARNATAKA, TO THE DEPARTMENT OF EDUCATION, REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER, DEPARTMENT OF COLLEGIATE
EDUCATION,
PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND,
: 219 :
DHARWAD.
SHREE JAGADGURU MURAGARAJENDRA, VIDYAPEETHA, SHREE BRAHANMATA, CHITRADURGA - 577502, REPRESENTED BY ITS SECRETARY.
THE PRINCIPAL, SJMV MAHALAXMI ARTS & COMMERCE I GRADE COLLEGE, DHARWAD. ... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5 )
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-C.
IN WP Nos.102388-389/2015:
BETWEEN:
SHRI. M.G. GACHACHANNAVAR , AGE:58 YEARS, OCC: ASSOCIATE PROFESSOR OF COMMERCE, K.R.BELLAD ARTS & COMMERCE COLLEGE, MUNDARGI, TQ: MUNDARAGI, DIST: GADAG.
SRI R L POLICEPATIL, AGE: 59 YEARS, OCC: ASSOCIATE PROFESSOR OF KANNADA, --- REST DO ---
... PETITIONERS
(BY SRI A S PATIL, ADV.)
: 220 : AND:
THE STATE OF KARNATAKA DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA,
BENGALURU.
THE SECRETARY TO GOVERNEMNT, DEPARTMENT OF EDUCATION, M.S.BUILDING, BENGALURU.
THE COMMISSIONER, DEPARTMENT OF EDUCATION, NRUPATUNGA ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, GOVERNMENT OF KARNATAKA, VISHWESHWARIAH TOWER, BENGALURU.
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD.
SRI JAGADGURU ANNADANEESHWAR, VIDYA SAMITI (SJAV), MUNDARAGI TQ: MUNDARAGI, DIST: GADAG. REPRESENTED BY ITS SECRETARY.
THE PRINCIPAL, K.R.BELLAD ARTS &
COMMERCE COLLEGE,
MUNDARGI, TQ: MUNDARGI,
DIST: GADAG.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
: 221 : THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-D.
IN WP No.112087/2014:
BETWEEN:
SRI G A JOSHI S/O ANANTRAO JOSHI, AGE: 64 YRS, OCC: F.D.A.(RETD) JSS SAKRI COLLEGE, HEGGRI, HUBLI-580024, R/O. 102, ROTSON APARTMENT OLD INCOME TAX BUILDING ROAD, VIDYANAGAR, HUBLI-580021.
... PETITIONERS
(BY SRI PRAVEENKUMAR G KULKARNI, ADV.)
AND:
THE STATE OF KARNATAKA, REP.BY ITS PRINCIPAL SECRETARY TO GOVTERNMENT EDUCATION DEPARTMENT, MULTISTORIED BUILDING, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION COMMISSIONER GOVT. OF KARNATAKA (TBS SEC) SHESHADRI ROAD, BENGALURU
THE REGIONAL DIRECTOR OF COLLEGIATE EDUCATION, OFFICE OF THE COLLEGIATE
: 222 : EDUCATION DEPT., DHARWAD
THE ACCOUNTANT GENERAL IN KARNATAKA GOVT. OF KARNATAKA P.B.NO.5369, RESIDENCY PARK ROAD, BENGALURU.
THE PRINCIPAL, J.S.S.SAKRI LAW COLLEGE HUBLI, DIST.DHARWAD.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R4)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014, ISSUED BY RESPONDENT NO.1 ANNEXURE-N AND ETC.,
IN WP No.102399/2015:
BETWEEN:
SHRI. MUKUND S/O VENKAPPA SHIDAGANAL, AGE: 59 YEARS, OCC: ASSOCIATE PROFESSOR OF POLITICAL SCIENCE, R T E S ARTS, SCIENCE AND COMMERCE COLLEGE, RANEBENNUR, DIST: HAVERI.
... PETITIONER
(BY SRI A S PATIL, ADV.)
AND:
THE STATE OF KARNATAKA, TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY,
: 223 : VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA, TO THE DEPARTMENT OF
EDUCATION, REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER, DEPARTMENT OF COLLEGIATE
EDUCATION,
PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD.
THE PRINCIPAL, RANEBENNUR TALUK EDUCATION, SOCIETY S (RTES) ARTS, SCIENCE & COMMERCE COLLEGE, RANEBENNUR, DIST: HAVERI.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-E.
: 224 :
IN WP Nos.102395-398/2015:
BETWEEN:
DR. J K BAGEWADI, AGE:50 YEARS, OCC: ASSOCIATE PROFESSOR IN COMMERCE, MARATHA MANDAL’S ARTS & COMMERCE COLLEGE, KHANAPUR, TQ: KHANAPUR, DIST: BELAGAVI.
SRI BASAPPA S/O MALLAPPA HAMMANNAVAR, AGE:58 YEARS, OCC: ASSOCIATE PROFESSOR IN ECONOMICS, --- REST DO ---
SRI PANDURANG S/O YALLAPPA NANDAYALKAR, AGE:57 YEARS, OCC: ASSOCIATE PROFESSOR IN ENGLISH, --- REST DO ----
SRI SIDDAPPA S/O VISHNU PATANGE, AGE:59 YEARS, OCC: LIBRARIAN, --- REST DO ---
... PETITIONERS
(BY SRI A S PATIL, ADV.)
AND:
THE STATE OF KARNATAKA, TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
: 225 : 2. TO THE STATE OF KARNATAKA, TO THE DEPARTMENT OF EDUCATION, REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER, DEPARTMENT OF COLLEGIATE
EDUCATION,
PALACE ROAD,
BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD.
THE MANAGING COMMITTEE, MARATHA MANDAL, BELAGAVI, DIST: BELAGAVI, REPRESENTED BY
ITS PRESIDENT.
THE PRINCIPAL, MARATHA MANDAL’S ARTS,
COMMERCE, SCIENCE & HOME SCIENCE COLLEGE, BELAGAVI, DIST: BELAGAVI.
THE PRINCIPAL, MARATHA MANDAL S ARTS & COMMERCE COLLEGE, KHANAPUR, TQ: KAHANAPUR, DIST: BELAGAVI.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
: 226 : THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT, 2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-E AND ETC.,
IN WP Nos.102239-248/2015:
BETWEEN:
SMT.SHAMALA BHEEMARAYAPPA DASOG AGED ABOUT 54 YEARS, OCC: SELECTION ASSOCIATE PROFESSOR IN SOCIOLOGY ARTS, MARATHA MANDAL’S ARTS COMMERCE & HOME SCIENCE WOMAN COLLEGE, BELAGAVI, DIST: BELAGAVI-590010
SRI GAJANAN YALLAPPA BENNALKAR AGED ABOUT 52 YEARS,
OCC: SELECTION ASSOCIATE
PROFESSOR IN COMMERCE,
--- REST DO ---
SMT.RAGINI AMER DUMAWAT AGED ABOUT 53 YEARS,
OCC: SELECTION ASSOCIATE
PROFESSOR IN HOME SCIENCE,
---- REST DO ----
SMT.KAVITA GURSIDDAPPA HOSAKOTI AGED ABOUT 54 YEARS,
OCC: SELECTION ASSOCIATE
PROFESSOR IN KANNADA,
--- REST DO ----
SMT.JAYASHREE BHAGAVANT ANCHI AGED ABOUT 48 YEARS,
OCC: SELECTION ASSOCIATE
: 227 :
PROFESSOR IN HINDI,
--- REST DO ----
SMT.ALKA APPASAHEB MUTGEKAR AGED ABOUT 55 YEARS,
OCC: SELECTION ASSOCIATE
PROFESSOR IN MARATHI,
--- REST DO ----
DR. NAUSHAD BEGUM HUSEAIN SAHIB RAMPUR AGED ABOUT 55 YEARS,
OCC: SELECTION ASSOCIATE
PROFESSOR IN HINDI,
--- REST DO ---
SRI SHRIKANT SADASHIVRAO CHAVAN AGED ABOUT 54 YEARS,
OCC: SELECTION ASSOCIATE
PROFESSOR IN MARATHI,
--- REST D0 ---
SMT.REKHA SHARAD BAVADEKAR AGED ABOUT 58 YEARS,
OCC: SELECTION ASSOCIATE
PROFESSOR IN BOTANY DEPARTMENT,
--- REST DO ----
SMT.SUREKHA CHANDRAKANT KAMULE AFTER MARRIAGE SMT SUREKA DATTRAYYA MISALE AGED ABOUT 46 YEARS, OCC: SELECTION ASSOCIATE PROFESSOR IN DEPARTMENT OF LIBRARY, --- REST DO ---
... PETITIONERS
(BY SMT.GEETHA K M AND SRI P B PAWAR, ADVS.)
: 228 : AND:
STATE OF KARNATAKA RPTD.BY SECRETARY,
LAW & PARLIAMENTARY
AFFAIRS DEPARTMENT, VIDHANA SOUDHA, BENGALURU-560001
DIRECTOR OF COLLEGIATE EDUCATION GOVERNMENT OF KARNATAKA, SESHADRI ROAD, BENGALURU.
THE JOINT DIRECTOR DIRECTOR O COLLEGIATE EDUCATION,
DHARWAD
THE PRINCIPAL MARATHA MANDALS ARTS
COMMERCE & HOME SCIENCE COLLEGE, BELAGAVI-590010, DIST: BELAGAVI.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE KARNATAKA EDUCATIONAL INSTITUTIONS (RECRUITMENT AND TERMS & CONDITIONS OF THE EMPLOYEES IN AIDED COLLEGE OF EDUCATION, TEACHERS TRAINING INSTITUTION) RULES ARE VOILATIVE OF ARTICLE 14 AND 16 OF THE CONSTITUTION OF INDIA ON THE GROUND OF DENYING EQUAL PAY WORK AND DISCRIMINATION BETWEEN THE GOVERNMENT EMPLOYEES OF THE PRIVATE EDUATIONAL INSTITUTIONS WITHOUT ANY BASIS AND ETC.,
: 229 : IN WP No.102292-296/2015 & 102365/2015:
BETWEEN:
SRI B C PATIL, AGE:55 YEARS, OCC:ASSOCIATE PROFESSOR OF ECONOMICS, MES ARTS & COMMERCE COLLEGE, MUDALGI, TQ: GOKAK, DIST: BELAGAVI.
SRI S N KOKATANUR, AGE:57 YEARS,
OCC:ASSOCIATE PROFESSOR OF
--- REST DO ---
SRI P K REDDER, AGE:56 YEARS, OCC:ASSOCIATE PROFESSOR OF COMMERCE, --- REST DO ---
SRI S C MANTUR, AGE:55 YEARS, OCC:ASSOCIATE PROFESSOR OF COMMERCE, --- REST DO ---
SRI M S MUNOLI, AGE:56 YEARS, OCC:PHYSICAL DIRECTOR, --- REST DO ---
SRI B P BANDI, AGE:56 YEARS, OCC:LIBRARIAN, --- REST DO ---
... PETITIONERS
(BY SRI A S PATIL, ADV.)
AND:
THE STATE OF KARNATAKA, TO THE DEPARTMENT OF LAW &
: 230 : PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA,
BENGALURU.
THE STATE OF KARNATAKA, TO THE DEPARTMENT OF EDUCATION REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER, DEPARTMENT OF COLLEGIATE
EDUCATION,
PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD.
MUDALGI EDUCATION SOCIETY (MES) MUDALGI-591312, TQ: GOKAK, DIST: BELAGAVI, REPRESENTED BY ITS CHAIRMAN.
THE PRINCIPAL, MES ARTS & COMMERCE COLLEGE, MUDALGI, TQ: GOKAK, DIST: BELAGAVI.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS
: 231 : EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-E AND ETC.,
IN WP No.102496/2015
BETWEEN:
SRI JINNAPPA S/O ANANTHAPPA HADAGALI, AGE:51 YEARS, OCC: ASSOCIATE PROFESSOR (KANNADA), JANATHA SHIKSHANA SAMITI’S, BANASHANKARI ARTS, COMMERCE SHANTIKUMAR GUBBI SCIENCE, COLLEGE, VIDYAGIRI, DHARWAD.
... PETITIONER
(BY SRI A S PATIL, ADV.)
AND:
THE STATE OF KARNATAKA THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, RPTD.BY ITS PRINICIPAL SECRETARY,
VIDHANA SOUDHA,
BENGALURU.
THE STATE OF KARNATAKA, THE DEPARTMENT OF EDUCATION, REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER, DEPARTMENT OF COLLEGIATE
EDUCATION,
PALACE ROAD,
: 232 :
BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND, DHARWAD.
JANATHA SHIKSHANA SAMITI, VIDYAGIRI, DHARWAD. REPRESENTED BY ITS SECRETARY.
THE PRINCIPAL, JANATHA SHIKSHANA SAMITI’S, BANASHANKARI ARTS, COMMERCE SHANTIKUMAR GUBBI SCIENCE COLLEGE,
VIDYAGIRI, DHARWAD.
THE PRINCIPAL, SHRI. CHANNAGIREESHWARA PRASIDAKA ARTS & COMMERCE COLLEGE, MAHALINGPUR, TQ:MUDHOL, DIST:BAGALKOT. ... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT,2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-E AND H AND ETC.,
: 233 :
IN WP No.102497/2015
BETWEEN:
SRI C. NAGESH, AGE:52 YEARS, OCC:LIBRARY ASSISTANT, SJM FIRST GRADE ARTS & COMMERCE COLLEGE, TARIKERE, TQ: ARASIKERE, DIST: CHIKAMAGALUR.
... PETITIONER
(BY SRI A S PATIL, ADV.)
AND:
THE STATE OF KARNATAKA THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, RPTD.BY ITS PRINICIPAL SECRETARY,
VIDHANA SOUDHA,
BENGALURU.
THE STATE OF KARNATAKA, THE DEPARTMENT OF EDUCATION, REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER, DEPARTMENT OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU
THE REGIONAL JOINT-DIRECTOR, COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA,
: 234 : D C COMPOUND, DHARWAD.
SHREE JAGADGURU MURAGARAJENDRA VIDYAPEETHA, SHREE BRAHANMATA CHITRADURGA-577502, REPRESENTED BY
ITS SECRETARY.
THE PRINCIPAL, SJM FIRST GRADE ARTS & COMMERCE COLLEGE, TARIKERE, TQ: ARASIKERE,
DIST: CHIKAMAGALUR.
THE PRINCIPAL, S J M WOMEN’S COLLEGE, RANEBENNUR, DIST: HAVERI.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT, 2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-B AND ETC.,
IN WP No.102427/2015:
BETWEEN:
SHRI. DR. ASHOK BABURAO PAWAR AGED ABOUT 53 YEARS, OCC. SELECTION A GRADE PRINCIPAL IN COMMERCE, MARATHA MANDAL’S ARTS COMMERCE & HOME SCIENCE WOMAN COLLEGE, BELAGAVI,
: 235 : DIST. BELAGAVI-5900010.
... PETITIONER
(BY SMT. GEETHA K M, ADV.)
AND:
STATE OF KARNATAKA,
REPRESENTED BY
ITS SECRETARY,
LAW & PARLIMENTARY AFFAIRS
DEPARTMENT,
VIDHANA SOUDHA,
BENGALURU-560001.
DIRECTOR OF COLLEGIATE EDUCATION GOVERNMENT OF KARNATAKA,
SESHADRI ROAD,
BENGALURU-560001
THE DIRECTOR DIRECTOR OF COLLEGIATE EDUCATION, DHARWAD TALUK & DIST. DHARWAD
THE PRESIDENT, MARATHA MANDAL ARTS COMMERCE &
HOME SCIENCE COLLEGE,
BELAGAVI-590010 DIST. BELAGAVI. ... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R3, R4 SD)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH ANNEXURE-F PUBLISHED IN KARNATAKA GAZETTE NOTIFICATION DATED 12.02.2014 AND ANNEXURE-G CIRCULAR PASSED BY THE RESPONDENT NO.2 DATED 05.09.2014, AND DIRECT THE RESPONDENTS TO TREAT THE PRIVATE EDUCATION EMPLOYEES ON PAR WITH GOVT EMPLOYEES AND PROVIDING SERVICE BENEFITS TO THEM AND ETC.,
: 236 :
IN WP Nos.104207-210/2014:
BETWEEN:
SRI NARASAPPA APPAJIRAO PATIL AGE: 45 YEARS, OCC: WORKING AS PRINCIPAL IN M.M’S TARARANI COMPOSITE P.U. COLLEGE, KHANAPUR, DIST: BELGAUM
SMT.SUNITA CHANGAPPA KANABARKAR AGE: 43 YEARS, OCC: WORKING AS LECTURER IN M.M’S TARARANI COMPOSITE P.U.COLLEGE, KHANAPUR, DIST: BELGAUM
SRI RUDRAPPA VEERAPPA MARITAMMANAVAR AGE: 36 YEARS, OCC: WORKING AS LECTURER IN M.M’S TARARANI COMPOSITE P.U.COLLEGE, KHANAPUR, DIST: BELGAUM
SMT.CHITRA RAMESH ARJUNWADKAR AGE: 43 YEARS, OCC: WORKING AS S.D.A IN M.M’S TARARANI COMPOSITE P.U.COLLEGE, KHANAPUR, DIST: BELGAUM.
... PETITIONERS
(BY SRI P G CHIKKANARAGUND, ADV.)
AND:
THE STATE OF KARNATAKA REP.BY ITS PRINCIPAL SECRETARY DEPARTMENT OF LAW AND
PARLIMENTARY AFFAIRS,
VIDHANA SOUDHA,
: 237 :
BANGALORE - 560 001.
THE PRINCIPAL SECRETARY GOVERNMENT OF KARNATAKA, DEPARTMENT OF EDUCATION (P.U.EDUCATION), M.S.BUILDING, BANGALORE - 560 001.
THE COMMISSIONER OF COLLEGIATE EDUCATION IN KARNATAKA, PALACE ROAD,
BANGALORE - 01.
THE DIRECTOR PRE UNIVERISITY EDUCATION BOARD, 18TH CROSS, MALLESHWARAM BANGALORE.
THE COMMISSIONER, PRE UNIVERSITY EDUCATION BOARD, 18TH CROSS, MALLESHWARAM BANGALORE.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO DIRECT THE RESPONDENTS 1 TO 4 TO RECKON AND COUNT THE PAST SERVICE RENDERED BY THE PETITIONERS FROM THE DATE OF THEIR INTIAL APPOINTMENT UP TO THE DATE OF THEIR APPROVAL OF THEIR APPOINTMENT WITH AID RESPECTIVELY FOR THE PURPOSE OF FIXATION OF PAY SCALE, SENIORITY, INCREMENTS, TIME BOUND ALLOWANCES, PENSIONARY BENEFITS AND OTHER CONSEQUENTIAL SERVICE BENEFITS TILL THE PASSING OF THE IMPUGNED ORDERS DATED 25.08.2012 IN NO. ED 6 TPU 2011, BANGALORE, PASSED BY THE 1ST RESPONDENT VIDE ANNEXURE-B AND ETC.,
: 238 : IN WP Nos.102116-117/2015:
BETWEEN:
SHRI SHIVAKUMAR S/O BASAPPA HATTIKAL, AGE: 56 YEARS, OCC: SECOND DIVISION ASSISTANT (SDA), BYADAGI EDUCATION SOCIETY’S MERCHANTS, ARTS & COMMERCE COLLEGE, BYADAGI-581106, TQ: BYADAGI, DIST: HAVERI.
SHRI MALLIKARJUN S/O DODDERAPPA ARALIKATTI, AGE: 55 YEARS, OCC: PEON, --- REST DO ----
... PETITIONERS
(BY SRI A S PATIL, ADV.)
AND:
THE STATE OF KARNATAKA TO THE DEPARTMENT OF LAW & PARLIAMENTARY AFFAIRS, REPRESENTED BY ITS PRINCIPAL SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE STATE OF KARNATAKA TO THE DEPARTMENT OF EDUCATION, REPRESENTED BY ITS SECRETARY, VIDHANA SOUDHA, BENGALURU.
THE COMMISSIONER DEPARTMENT OF COLLEGIATE EDUCATION, PALACE ROAD, BENGALURU.
THE DIRECTOR OF COLLEGIATE
: 239 : EDUCATION, PALACE ROAD, BENGALURU.
THE REGIONAL JOINT-DIRECTOR COLLEGIATE EDUCATION, MINI VIDHANA SOUDHA, D C COMPOUND DHARWAD.
BYADAGI EDUCATION SOCIETY (BES) BYADAGI-581106, DIST: HAVERI, REPRESENTED BY ITS PRESIDENT
THE PRINCIPAL BESM ARTS & COMMERCE COLLEGE, BYADAGI-581106,
DIST: HAVERI.
... RESPONDENTS
(BY SRI.A.G. SHIVANNA, ADDL. ADVOCATE GENERAL A/W SRI RAVI V.HOSAMANI, AGA FOR R1-R5)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES 226 & 227 OF THE CONSTITUTION OF INDIA PRAYING TO STRUCK DOWN THE PROVISIONS OF THE ACT NO.07 OF "KARNATAKA PRIVATE AIDED EDUCATIONAL INSTITUTIONS EMPLOYEES (REGULATION OF PAY, PENSION AND OTHER BENEFITS) ACT, 2014" AND CONSEQUETNLY TO QUASH THE GAZETTE NOTIFICATION DATED 12.02.2014 PUBLISHED IN KARNATAKA GAZETTE DATED 12.02.2014 IN PART IV(A) BY THE RESPONDENT NO.1 AS PER ANNEXURE-E.
THESE WRIT PETITIONS BEING HEARD AND RESERVED, COMING ON FOR PRONOUNCEMENT OF ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:
: 240 : ORDER
In all these petitions, the constitutional validity of the Act known and called as ‘The Karnataka Private Aided Educational Institutions Employees (Regulation of Pay, Pension and Other Benefits) Act, 2014, (for short ‘Act No.7/2004’) is under challenge. Petitioners are also seeking for treating the employees of aided private educational institutions who have been admitted to grant-in-aid on par with employees working in Government Educational Institutions in providing service benefits.
I have heard the arguments of Sriyuths Janardhan G., Vittal S Teli, J.S.Shetty, A.S.Patil, Sharmila M.Patil, learned counsel appearing on behalf of petitioners and Sri A.G.Shivanna, learned Additional Advocate General along with Sri Ravi V Hosamani, learned Additional Government Advocate appearing on behalf of respondent/State. In few of the writ petitions,
: 241 : the institutions in which the petitioners are working have also been arrayed as parties and notices issued to them either has been served, represented or unserved and yet to be served. Their presence or absence and their say in these writ petitions would have no bearing on the contentions raised by the petitioners in aid of the relief sought for by them in these writ petitions. Hence, by consent of learned advocates appearing for parties, these writ petitions are taken up together for hearing and disposed of by this common order since grounds urged and defence putforth in all these writ petitions are common, similar and identical.
The grievance of the petitioners is they have been appointed as Lecturers, Teachers, Clerical Staff etc., by the Management of the aided institutions in which they are now at present working and their appointment was approved subsequently on various dates (in respect of different petitioners) by admitting
: 242 : them to grant-in-aid and the non-grant period was not considered for purposes of seniority and fixing the pay- scale. It is also contended that some of the petitioners working as teachers had undergone career advancement scheme as per the requirement of UGC guidelines and on fulfilling the said requirement, they are being paid salary accordingly, by extending all benefits. It is also contended that the petitioners have been granted the revised UGC pay-scales from time to time from the date of joining of service.
It is also contended that on account of the State undertaking to exclude the non-grant period for the purposes of reckoning seniority and other service benefits, some of the teachers had approached this Court seeking for a direction to the State to include the non-grant period also for service benefits and same came to be allowed which was later affirmed by the Division Bench and also by the Hon’ble Apex Court. It
: 243 : is contended that pursuant to the said order, first respondent extended the triple benefit scheme for non- grant period also and to over come the orders passed by this Court and the Hon’ble Apex Court, the present Act has been introduced with retrospective effect from 01.06.1995, whereby for the non-grant period extending the triple benefit scheme now stands excluded. 5. It is also the grievance of the petitioners that pursuant to the same, second respondent has issued Circulars to the institutions/colleges where the petitioners are working to implement the provisions of amended Act and accordingly re-fix their salaries by excluding the non-grant period and as such, these institutions/colleges are making attempts to re-fix the salaries of the petitioners. 6. It is contended by the petitioners that in doing so, it would amount to discrimination between the employees of State and employees of private institutions
: 244 : and all teachers will have to be treated equally and as such the impugned Act is violative of Article 14 of the Constitution. It is also contended that the State having been unsuccessful before all the Courts including the Apex Court in repudiating the claim of the petitioners for treating the non-grant period to be excluded has now sought to negate the dicta of the Courts by bringing the present legislation retrospectively. 7. The contentions raised in these writ petitions by the petitioners can be crystalised as under: i) State cannot deny the service benefits to the employees working in institutions admitted to grant-in-aid though same is extended to the employees working in Government colleges/institutions and it would amount to discrimination since both are discharging same duties; ii) When Section 87 of Karnataka Education Act, has fixed same
: 245 : parameters for both the employees namely employees working in educational institutions receiving grant from the State will be the same as those applicable for corresponding category of employees in any State institutions, same cannot be whittled down by the amending Act that too, retrospectively and particularly when the provisions of existing Act has been interpreted by the Courts to the benefit of the petitioners and as such, taking away the benefit accrued by such orders of the Court through legislation would be violative of Article 14 of the Constitution. iii) When Section 87 of the Karnataka Education Act, 1983, along with Rules (1), (3), 2 (d), 3, 3 (1) (a) (b) (c), 3 (2) (a) and Rule 17 (1) of Karnataka Education Rules, has been examined, interpreted and held by the Courts that employees working in private institutions are entitled for the triple
: 246 : benefit scheme on par with the employees working in institutions run by Government, State cannot shrug off its responsibility in complying with such orders by taking recourse to nullify the said orders through impugned retrospective legislation. iv) When petitioners and similarly placed employees have been granted all service benefits with prior approval of the State, such benefits already granted cannot be taken away by impugned retrospective legislation. v) Any attempt by the State to nullify the effect of judicial pronouncement amounts to encroachment of judicial power, vi) When Hon’ble Supreme Court has held that claim of teachers in aided schools for parity in the matter of pay and pension to be the same granted to teachers working in Government schools/colleges and has granted such
: 247 : parity, same cannot be denied on the ground of financial burden to the State as it would not be a valid ground for denying the pay parity. vii) It is also contended that statement and objects of the Act would clearly indicate that to avoid financial burden to the State, impugned legislation is being brought in retrospectively and same would amount to taking away the fundamental right of the petitioners. viii) The principle of equal pay for equal work would apply in all force to the petitioners and as such, there cannot be any discrimination between them and the employees working in institutions run by Government.
The learned advocates appearing for the parties having reiterated the above raised contentions and have also supplemented their contentions which can be summarised as under:
: 248 : i) When judgments have been passed by the Courts holding that petitioners are entitled for equal pay on par with Government teachers/staff from the date of appointment or initial entry into service and not from the date they were admitted to grant-in-aid same cannot be nullified by the Act in question that too, with retrospective effect. ii) The impugned Act attempts to nullify the judgments of this Court and Hon’ble Apex Court and same is impermissible and is violative of Articles 13, 14 and 16 of the Constitution of India since these issues which have been concluded by the judgments and the object with which the Act impugned is being brought in is not for a bonafide reason but tainted with malafides. iii) By the impugned Act a reasonable classification between two classes of employees is not brought about but it
: 249 : discriminates between two classes of employees who are similarly placed and who have put in equal service and it further discriminates between same class of teachers i.e., between the teachers of aided institutions and teachers of Government colleges.
iv) The Education Act being in concurrent list, impugned Act in question over rides the Central Act and same is beyond legislature competence of the State legislation. v) Pension and salary is not a bounty given by the State but it is a property right and same is being taken away by impugned legislation. vi) Even teachers who were working in Government colleges as stop-gap lectureres have been extended benefit from the date of initial entry into service and by the impugned Act, benefit granted to them would not be
: 250 : taken away but on the other hand such benefit extended to petitioners and similarly placed persons would be taken away and as such there would be discrimination between petitioners and stop-gap lecturers working in Government colleges. vii) Provisions of Section 3 of Act 7 of 2014 is ultra vires the powers of the State Legislature as it encroaches upon judicial field and over rule the judicial pronouncements which is binding between interse parties. Thus, any action to take away the power of the judicial pronouncements would be ultra vires of the power of the Legislature and binding judicial pronouncement between the parties cannot be made ineffective with the aid of legislative power by enacting a statute which in substance over rules such judgments and it would not be in the realm of legislative enactment
: 251 : which displaces the basis or foundation of such judgments. viii) It is contended that in the instant case, Courts have not struck down any legislation so as to enable the Legislature to remove the defect in the statute pointed out in the judgment so as to bring in the impugned legislation retrospectively and as such the legislature have no power or competency to nullify the binding effect of the judgments rendered by Courts which are binding interse parties.
In support of their submissions they have relied upon the following judgments: i) AIR 1996 SC 188 S.R.Bhagwat & Others vs. State Of Mysore
ii) 2012 (3) Kar.L.J. 77 (DB) State of Karnataka vs. I. Rudrayya and others
iii) AIR 1976 SC 2250 I.N.Saksena, R.D.Doongaji vs. State Of Madhya Pradesh
: 252 : iv) AIR 1996 SC 1431 Indian Aluminium Company Limited vs. State of Kerala
v) 1994 (5) SCC 450 Union of India vs. Tushar Ranjan Mohanty vi) AIR 2005 SC 137 Virender Singh Hooda vs. State of Haryana vii) AIR 1970 SC 192 Shri Prithvi Cotton Mills Limited vs. Broach Borough Municipality and others
viii) AIR 1971 SC 57 Janapada Sabha Chhindwara, State of Madhya Pradesh vs. Central Provinces Syndicate Limited, Amalgamated Coal Fields Limited.
ix) AIR 1987 SC 411 State of Mysore vs. B.Basavalingappa x) AIR 1973 SC 1088 Purushottam Lal and others vs. Union of India (UOI) and another.
xi) AIR 1969(2) Unreported Judgment 616 (SC) Mahal Chand Sethia vs. State West of Bengal xii) AIR 1997 SC 3828 Chairman, Railway Board and Others vs. C.R.Rangadhamaiah and others
: 253 : xiii) (2000)2 SCC 42 Chandigarh Administration and others vs. Rajni Vali (Mrs.) and Others.
Per contra, Sri A G Shivanna, learned Additional Advocate General appearing along with Sri Ravi V Hosamani, learned Additional Government Advocate would reiterate the contentions raised in the statement of objections in W.P.No.21216/2014 and contends that said plea put forward by the State would hold good as the defense of the State in respect of all other writ petitions and elaborates his submission by contending that grant-in-aid is not a right and same is a matter of policy of the State and as such, first respondent taking into account its economic capacity and development of the State has taken a conscious decision not to consider the non-grant period for pay, pension and other benefits and decisions rendered by this Court to consider the non-grant service period for same would amount to amendment of the existing
: 254 : Government policy by way of judicial order and it also amounts to extension of benefits to persons to whom the policy was not intended to apply and as such, the Karnataka Private Aided Educational Institutions Employees (Regulation of Pay, Pension and other benefits) Act, 2014 was brought in and it satisfies the three tenets prescribed by catena of judgments of the Hon’ble Apex Court namely, (1) impugned Act satisfies the test of legislative competence; (2) defect pointed out by the Courts in the judgments is cured by complying with legal and constitutional requirements; and (3) there is no violation of rights guaranteed in part III of the Constitution. 11. He would also further contend that Section 87 of the Education Act having been amended by Ordinance 1 of 2004, the defect or deficiency in the statutory provision which was pointed out by the Courts in various earlier judgments which have been relied
: 255 : upon by the petitioners has been sought to be removed by the impugned legislation and Legislature is fully empowered to prescribe the conditions for excluding the non-grant period. He would also contend that pension of Government employees are governed by Karnataka Civil Services Rules and none of the petitioners fit into the category of a Government employee i.e., they do not satisfy the three conditions prescribed under Chapter XVI of Karnataka Civil Services Rules so as to claim equality with employees working in institutions run by Government. He would also submit by way of alternate submission that law which was already found in Section 87 of the Education Act has been clarified by Act 7 of 2014 and the impugned legislation is a clarificatory legislation and to exclude the non-grant period for extending pay and pension, new law has been framed. It is also contended that State of Andhra Pradesh by Act No.26 of 2006 declared to limit the liability of the State
: 256 : on schemes of advancement to the extent of grant-in-aid sanctioned to the posts by nullifying the judgment rendered by the High Court of Andhra Pradesh in W.P.No.8697/2005 dated 07.11.2005 and similar exercise having been undertaken by the State of Karnataka through Act No.7 of 2014, the constitutional validity be upheld since there is no challenge to the competence of the legislature to enact the impugned legislation. Hence, he prays for dismissal of the writ petitions. 12. In support of his submissions, he has relied upon the following judgments: (i) AIR 2014 SC 2407 State of Tamil Nadu vs. State of Kerala and another.
(ii) (2013)8 SCC 633 Jagdish Prasad Sharma and others vs. State of Bihar and others.
(iii) Unreported judgment rendered in W.P.Nos.226-228/1998 disposed of on 13.08.1998. Smt.Renukha vs. State of Karnataka
: 257 :
(iv) 1973(3) SCC 585 M/s.Tirath Ram Rajindra Nath, Lucknow vs. State of U.P. and another.
(v) 1975(2) SCC 274 The Government of Andhra Pradesh and another vs. Hindustan Machine Tools Ltd.
(vi) AIR 1976 SC 2250 I.N.Saksena, R.D.Doongaji vs. State of Madhya Pradesh
(vii) 1987 (SUPP) SCC 751 M/s.Utkal Contractors and Joinery (P) Limited and others
(viii) 1993 SUPP(1) SCC 96(II) In the matter of Cauvery Water Disputes Tribunal
(ix) 1996(4) SCC 281 Comorin Match Industries (P) Ltd. vs. State of T.N.
(x) (1994)6 SCC 77 Bhubaneshwar Singh and another vs. Union of India and others
(xi) (1996)7 SCC 637 Indian Aluminium Co. and others vs. State of Kerala and others.
: 258 : (xii) (1996)11 SCC 462 Meerut Development Authority and others vs. Satbir Singh and others.
(xiii) (2009)8 SCC 431 A.Manjula Bhashini and others vs. Managing Director, Andhra Pradesh Women’s Cooperative Finance Corporation Limited and another
Having heard the learned Advocates appearing for the parties, on perusal of the pleadings and case laws relied upon by the learned Advocates appearing for the parties, this Court is of the considered view that only question which arises for consideration is: “Whether constitutional validity of Karnataka Private Aided Educational Institutions Employees (Regulation of Pay, Pension and other Benefits) Act, 2014 (Act No.7 of 2014) is to be upheld or be declared as unconstitutional on the ground that it is ultra vires of the Constitution of India?” In order to undertake this exercise, it would be necessary to narrate few facts which are common to all the writ petitions and also extract the impugned legislation.
: 259 : FACTUAL MATRIX: 14. All the petitioners are working as teaching and non-teaching staff of private aided educational institutions. They came to be appointed by the respective institutions after permission came to be granted by the Department of Education. On the ground that they are legally entitled for fixation of pay scale, annual increments, seniority and also entitled to pensionary benefits from the date of their initial appointment upto the date of their appointment with aid and denial of said benefit to them is bad in law, they had approached this Court by filing writ petitions with a prayer to reckon and count the past services rendered by them namely, from the date of their initial appointment up to the date of approval of their appointment with aid for the purposes of fixation of pay scale, annual increments, seniority and pensionary benefits. Writ petitions filed by them came to be allowed and was affirmed by the Division Bench of this
: 260 : Court and Special Leave Petitions filed by the State challenging the orders passed by Division Bench came to be dismissed. Thus, the matter attained finality. 15. For the purposes of immediate reference, one set of writ Appeals filed by the State which came to be dismissed by the Division Bench of this Court in W.A.No.503/2011 and connected matters by order dated 30.11.2011 requires to be noticed to meet the arguments advanced by respective learned Advocates. It came to be held by the Division Bench as under: “4. Since on a similar question this Court has taken a consistent view, in several petitions, holding that such lecturers are entitled to the benefit of fixation of salary from the date of their initial appointment and not necessarily from the date the college was admitted to grant-in-aid, the present petitions stand allowed. Annexure-“C” by which such a benefit is denied to the petitioners is hereby quashed. The respondents are directed to take into account the past services of the petitioners from the date of their respective appointments till the passing of the impugned order for the purpose of fixation of pay with
: 261 : revision from time to time in the cadre of Lecturers along with arrears and to pass suitable orders within a period of eight weeks, if not earlier, from the date of receipt of a certified copy of this order. (emphasis supplied)
Similar matters which came to be disposed of by the Division Bench was challenged by the State Government in Special Leave Petitions filed before the Hon’ble Apex Court in SLP (C) Nos.14870-15136/2012 c/w SLP (C) Nos.22176-22186/2010 which came to be dismissed by order dated 21.08.2013. Thus, the matter attained finality. In other words, petitioners therein acquired certain rights by virtue of orders passed by this Court.
On account of non-implementation of the orders/directions issued in the above referred judgments and also similar orders, aggrieved petitioners had approached this Court by initiating contempt
: 262 : proceedings, wherein the State undertook to implement the orders within two months and as such, reserving liberty to the complainants/petitioners to seek revival of the contempt proceedings in the event of order passed by the learned Single Judge is not complied, contempt proceedings came to be disposed of. Thereafter, the State did not comply with the order passed by the learned Single Judge and as such, complainants revived the contempt proceedings by filing necessary applications and the State Government being put on notice, produced the Government order, under which the State Government extended the service benefits for the unaided period of service, such as fixation of pay scale, adding annual increments, senuiority, T.B.A. and pensionary benefits. Thereafter, several orders came to be issued by the State Government under which the service benefits such as fixation of pay scale, annual increments, pensionary benefits and other
: 263 : consequential benefits were extended to some of the petitioners only and several others have not been extended the service benefits for unaided period. It would be apt to note at this juncture itself that review application filed by the State Government before the Hon’ble Apex Court seeking review of dismissal of Special Leave Petitions also came to be dismissed on 06.12.2012. 18. It is in this factual background, the State Government through the impugned enactment namely, by Act No.7 of 2014 introduced Karnataka Private Aided Educational Institutions (Regulation of Pay, Pension and other Benefits) Act, 2014 to extend Grant-in-aid computed at the minimum of pay scale in the time scale on the date of admission to Grant-in-aid to the employees working in Private Educational Institutions in the State and to limit the liability of the State on schemes of advancement to the extent of Grant-in-aid
: 264 : sanctioned to the posts and for the matters connected therewith or incidental thereto for the purposes indicated thereunder with retrospective effect from 01.06.1995.
Concededly the State Government amended the Karnataka Education Act, 1983 namely, Section 87 of the Education Act through Ordinance namely, through Karnataka Education (Amendment) Ordinance, 2014 (Karnataka Ordinance No.1/2014) retrospectively i.e., with effect from 01.06.1995. The amendement brought about to Section 87 via Ordinance reads as under: “2. Amendment of Section 87.- In the Karnataka Education Act, 1983 (Karnataka Act 1 of 1995), in section 87,-
(a) in the proviso the words “and benefits of retirement” shall be omitted; and
(b) after the proviso, the following provisos shall be inserted, namely:-
: 265 :
“Provided further that conditions of service of the employees working in aided educational institutions shall be as such as may be determined by the State Government from time to time.
Provided also that since 1974 no employee of the aided institution is required to appear and pass any Servie Examination or the Kannada Language Examination as prescribed in the Karnataka Civil Service (Service and Kannada Language Examination) Rules, 1974 no such employee shall be eligible for or be granted any additional increment for having passed or deemed to have been passed said examination from the date of commencement of said rules.”
The said Ordinance having not been placed before both the Houses of the State namely, Legislative Assembly and Legislative Council as required under Article 213(2)(a) of the Constitution of India, same has lapsed which is not disputed by the learned Additional Advocate General. Hence, this Court would not examine the issue of constitutional validity of the amendment to Section 87 brought about by Ordinance during the pendency of writ petitions, though some of
: 266 : the petitioners have also amended the writ petitions and have sought for declaring Karnataka Education (Amendment) Ordinance, 2014 being unconstitutional and violative of Article 14 and 16 of the Constitution of India, since such an exercise if undertaken would be an exercise in futility and academic issue.
Now turning my attention back to the core issue namely, the constitutional validity of Act No.7 of 2014, it would be of benefit to extract the Statement¸ Objects and reasons of enacting the impugned legislation by the State of Karnataka. It reads as under: Statement, Objects and Reasons:
“An Act to regulate salary and allowance and other conditions of service of teaching and non-teaching employees of private educational institutions on admission to grant-in-aid and limiting financial liability of the State and other matters connected therewith are incidental thereto;
Whereas, the State Government has admitted several private educational institutions for grant-in-aid to improve
: 267 : the standard of education and reduce the burden of the management by giving the salary grant to teaching and non- teaching staff.
And whereas, the Government in order No.ED 65 SES 62 dated 24.08.1963 introduced the Karnataka State Aided Schools Employees Contributory Provident Fund-Insurance-Pension scheme (Triple Benefit Scheme) Rules to regulate pensionary benefits of aided institutions coming under the ambit of Primary and Secondary Education with effect from 01.04.1963 and directed to take in to account the length of qualifying service of all previous service whether temporary, officiating or permanent either in one or more than one State – aided institution.
And whereas, the Government framed the Karnataka Education Act, 1983 to provide for the planned development of educational institutions, inculcations of healthy educational practice, maintenance and improvement in the standards of education and better organization discipline and control over Educational institutions in the state with a view to fostering the harmonious development of the mental and physical facilities of students and cultivating a scientific and secular outlook through education and the said Act came into force from 1-6-1995 as per Government notification No ED 2 MES 95 dated 30- 05-1995 with a saving clause enshrined in Section 146 (3) by virtue of which the
: 268 : TBS Rules became part and parcel of the said Act. And whereas, non-consideration of non-grant service for pay was questioned in W.P.Nos. 226-228/1998 and the said writ petitions were dismissed on 13-08- 1998 by rejecting the reliefs sought by the writ petitioners. And Whereas, the Government in letter No. ED 130 PMC 99 dated: 12-07- 2001 has given direction not to reckon the unaided service for pensionary benefits. And Whereas, the Government has issued a circular on 20-09-2003 bearing No. ED 90 PMC 99 clarifying that the non-grant service shall not be considered for the purpose of pension and leave. And whereas the Government has issued order No. ED 674 SEW 2005 dated: 10-04-2006 reiterating the directions given in rule 3 (1) (b) and (c) of the Karnataka Educational Institutions (Recruitment and Terms and Conditions of Service of Employees in Private Aided and Primary and Secondary Educational Institutions) Rules, 1999, wherein the service rendered during non-grant period shall not be considered for pay, leave, pension and any other service benefits. And whereas the non-reckoning of non-grant period of service for pensionary benefits was challenged by Sri H. Peter in W.P. No. 10399/2004 and the Hon’ble High Court of Karnataka allowed the said
: 269 : writ petition on 01-09-2006 with a direction to compute pensionary benefits by considering non-grant period. And whereas, in exercise of powers conferred by Sub-Section (1) of Section 145 of the Karnataka Education Act, 1983 the Government framed the Karnataka Pre-University Education (Academic, Registration, Administration and Grant-in-aid etc.) Rules, 2006. The Sub-rule (2) and (3) of Rule 21 of the said Rules reads as below- “(2) The posts and the persons working in such posts in private aided Pre-University Colleges shall be eligible for grant-in-aid only from the date of sanction of the grant-in-aid by the Government and the earlier period of un-aided service shall not count for any pay fixation, increment, leave, seniority and other service benefits including pension. (3) Consequent to the sanction of salary grant-in-aid to an employee of aided Pre- University College, the initial pay of such an employee shall be fixed at the minimum of the pay scale applicable to the post and he will not be eligible for any monetary benefits either notionally or otherwise in respect of the earlier period of unaided service.”
: 270 : And whereas, the Writ Appeal No.291/2007 filed by the State before the Division Bench of the Hon’ble High Court of Karnataka against the order dated: 01- 09-2006 made in W.P. No.10399/2004 was rejected and the Special Leave Petition filed by the State before the Hon’ble Supreme Court was also dismissed on 09/05/2011. And whereas, non reckoning of non grant period of service for pensionary benefits was challenged in W.P. No.126/2008 and W.P. No.15025/2006 and the said writ petitions were connected with the writ appeals filed by the state and the said writ petitions were allowed on 03-11-2009. And whereas, Government issued circular No. ED 156 PMC 2005 dated: 13- 03-2009 once again reiterating the directions given in Rule 3 (1) (b) & (c) of the Karnataka Educational Institutions (Recruitment and Terms and Conditions of Service of Employees in private aided and primary and secondary educational institutions) Rules 1999, wherein the service rendered during unaided period shall not be considered for pay, leave, pension and any other service benefits. And whereas, the non- consideration of non-grant period for fixation of pay was challenged in W.P.No. 25447/2010 and the said writ petition was allowed on 16-08-2010. The State filed Writ Appeal 4788/2010 against the order dated:16-08-2010 and the Division Bench of the Hon’ble High Court
: 271 : dismissed the said writ appeal and the Special Leave Petition (CC) No. 7365/2012 was dismissed on 02-07- 2012. The review petition No. 2364/2012 filed by the State against the order passed in S.L.P. (CC) No. 7365/2012 was also dismissed on 06-12-2012, thereby creating inevitable situation of complying orders of the Hon’ble High Court of Karnataka in W.P. No. 25447/2010 against the directions given in rule 21(2) and (3) of the Karnataka Pre-University Education (Academic, Registration, Administration & Grant-in- aid etc.) Rules, 2006. And whereas, the Special Leave Petition No. 22176-22186/10 filed by the State in the Hon’ble Supreme Court of India challenging order dated: 03/11/2009 was connected with other S.L.P’s filed by the State and the said S.L.P’s were dismissed on 21-08-2013. And whereas, the Government in Order No. ED 176 UPC 75, dated: 18.08.1976, introduced the Karnataka State Aided College and Technical Institutions Employees Triple Benefit Scheme (Pension, Insurance and Management Contribution) Rules, 1976 (TBS Rules for short) to regulate pensionary benefits in aided institutions coming under the ambit of Higher Education with effect from 01.04.1970 and directed to take into account all the previous service rendered in regular and whole time posts in Grant-in-aid institutions governed by TBS Rules shall
: 272 : be taken into account for computing the length of qualifying service. And whereas, Government in G.O.No. ED 15 UEC 89, dated: 05.04.1991 sanctioned the revised 1986 University Grants Commission pay scales to the Librarians and the Physical Education Personnel in the First Grade (Degree) i.e., Government Colleges and those aided by the Government as per the Grant-in-aid Code under the Department of Collegiate Education with effect from 01.01.1986 and extended the Career Advancement Scheme inter alia to the Librarian and Physical Education personnel in the aided colleges; And whereas in exercise of the powers conferred by sub-section (1) of section 145 of the Karnataka Education Act, 1983, the Government has issued rules namely the Karnataka Educational Institutions (Recruitment and Terms and Conditions of Service of Employees in Aided Colleges of Education and Teachers' Training Institutes) Rules, 2001. In the proviso to rule 3(1) (b) and 3 (1) (c) of the said rules, a direction is given that the service rendered during non-grant period shall not be considered for pay, leave, pension and any other service benefits. And whereas, the service rendered by the employee of the private colleges and Technical Institutions prior to the date of admission into grant-in-aid was also taken into consideration for the purpose of Automatic Advancement
: 273 : Scheme and Career Advancement Scheme by an unintended interpretation of the directions given in Government Order NO. ED 25 UPC 2001, dated: 03.06.2003, which was issued with the intention of counting non-grant period service for Automatic Advancement Scheme and Career Advancement Scheme subject to fulfillment of conditions specified in the guidelines issued by the competent authorities/bodies; And whereas, the non-reckoning of non-grant period of service for Automatic Advancement Scheme, Career Advancement Scheme and Pension was challenged by some Aided employees in Hon'ble High Court of Karnataka in Writ Petition Nos. 14676/2001, 871/2004, 19431/2005 and 5145/2007 and upholding the contention of the Petitioners that the Triple Benefit Scheme Rules and the Government Orders are not inconsonance with section 87 of the Karnataka Education Act, 1983 thereby rejecting the Government's contention that as per TBS Rules only the service rendered in aided institutions be considered for qualifying service, the Hon'ble High Court on 13.10.2006 and 12.12.2007 allowed the Writ Petitions by directing reckoning of the service from initial appointment on the basis of actual emoluments drawn, including increments and promotions for non-grant period; And whereas, the State filed Appeals against the Orders dated: 13.10.2006 and 12.12.2007 made in Writ
: 274 : Petitions Nos. 14676/2001, 871/2004, 19431/2005 and 5145/2007 and on 03.11.2009, the Hon'ble High Court of Karnataka connected the Writ Appeals Nos. 450/2007 and 848/2008 filed by the State with other similar Writ Petitions delivered the following Order: "Under the circumstances, Writ Appeals filed by the State have to be dismissed and the Writ Petitions have to be allowed. Rule is made absolute. The respective authorities are directed to consider the case of each of the Petitioner and pass orders accordingly in the context of relevant rules applicable to them with regard to their retirement benefits including pension and gratuity along with interest at the rate of 6% p.a. which shall be paid with effect from the date of filing of the Writ Petition by each of these lecturers/teachers within a period of two months from the date of receipt of the certified copy of this Order". And whereas, the State of Karnataka preferred the Appeal in the Hon'ble Supreme Court in the Special Leave Petition No. 22176-22186/2010 was connected with other similar Special Leave Petitions were dismissed on 21.08.2013; And whereas, there is no justification to include the service
: 275 : rendered in un-aided institutions which are subsequently brought under grant-in- aid, for the purpose of pensionary benefits as such inclusion would amount to taking into consideration the service not covered by the Pension Rules and it would also amount to giving retrospective effect to the admission to grant-in-aid which is never contemplated by the Government; And whereas, if the increments earned by the teaching and non-teaching employees of the Private Aided Educational Institutions in non-grant period is taken into consideration for releasing the Grant-in-aid, and for the purposes of Automatic Advancement Scheme, Career Advancement Scheme and Pension it would involve very huge financial implication to the state exchequer; And therefore, Government reviewed the matter and decided to extend Grant-in-aid computed at the minimum of pay in the time scale on the date of admission to grant in aid to the employees working in Private Educational institutions in the State and to limit the liability of the State on schemes of Advancement to the extent of Grant-in- aid sanctioned to the posts and for the matters connected therewith or incidental thereto for the purposes hereinafter appearing;”
: 276 :
The preamble of a Statute like the long title is a part of the Act and is an admissible aid to construction. Although not an enacting part, the preamble is expected to express the scope, object and purpose of the Act more comprehensively than the long title. It may recite the grounds and cause of making the statute, the evils sought to be remedied or the doubts which may be intended to be settled. Sir John Nickel in Brett vs. Brett reported in (1826) 162 ER 456 at page 458-459 has held:
“It is to the preamble more specially that we are to look for the reason or spirit of every statute, rehearsing this, as it ordinarily does, the evils sought to be remedied, or the doubts purported to be removed by the statute, and so evidencing in the best and most satisfactory manner, the object or intention of the legislature in making or passing the statute itself.”
: 277 : 22. As to circumstances under which a preamble can be used as a tool in aid of interpretation, came to be considered by the Hon’ble Apex Court in the case of BURAKAR COAL LIMITED vs UNION OF INDIA reported in AIR 1961 SC 954 and held: “It is one of the cardinal principles of construction that where the language of an Act is clear, the preamble must be disregarded though, where the object or meaning of an enactment is not clear, the preamble may be resorted to explain it. Again, where very general language is used in an enactment which, it is clear must be intended to have a limited application, the preamble may be used to indicate to what particular instances, the enactment is intended to apply. We cannot therefore, start with the preamble for construing the provisions of an Act, though we could be justified in resorting to it, nay, we will be required to do so if we find that the language used by Parliament is ambiguous or is too general though in point of fact Parliament intended that it should have a limited application.”
: 278 : It has been further held by the Hon’ble Apex Court in STATE OF RAJASTHAN vs LEELA JAIN reported in AIR 1965 SC 1296 that preamble cannot be used to eliminate the operative provisions of the statute as unintended. It has been held: “The preamble may, no doubt, be used to solve any ambiguity or to fix the meaning of the words which may have more than one meaning but it can, however, not be used to eliminate as redundant or unintended, the operative provisions of the statute.”
Thus, an enactment including its preamble must be read as a whole to decide whether any part of the enacting provision is clear or ambiguous. If, however, having read the Act as a whole, including the preamble, the enacting words clearly negative the construction which it is sought to support by the preamble, that is an end of it. It has been held by the Hon’ble Apex Court in the case of STATE OF WEST
: 279 : BENGAL vs UNION OF INDIA reported in AIR 1963 SC 1241 that objects of the Act cannot be used to cut down the generality of the words used in the statute. It has been observed by the Hon’ble Apex Court as under:
“It is however well settled that the Statement of Objects and Reasons accompanying a Bill, when introduced in Parliament, cannot be used to determine the true meaning and effect of substantive provisions of the statute. They cannot be used except for the limited purpose of understanding the background and the antecedent state of affairs leading up to the legislation. But we cannot use this statement as an aid to the construction of the enactment or to show that the legislature did not intend to acquire the proprietary rights vested in the State or in any way to affect the State Government’s rights as owner of minerals. A statute, as passed by Parliament, is the expression of the collective intention of the legislature as a whole, and any statement made by an individual, albeit a Minister, or the intention and objects of the Act cannot be used to cut down the generality of the words used in the statute. “
: 280 : 24. Keeping these principles in mind, when the Statements, Objects and Reason of the impugned enactment i.e., Act No.7/2014 is perused, it would clearly emerge that the State Government having admitted several Private Educational Institutions for Grant-in-aid to improve the standard of education and reduce the burden of management had extended salary grant to teaching and non-teaching staff from the date of grant and not from the date of their initial appointment. Records would also indicate that several employees both teaching and non-teaching being aggrieved by non-consideration of initial date of appointment for extending grant-in-aid, pay and other benefits had questioned such denial and had sought for reckoning the non-grant period for extending pay, leave, promotion, pension and other service benefits. Records would also indicate that several writ petitions filed by such of those employees including petitioners herein
: 281 : had been allowed by this Court and affirmed in Writ Appeals and confirmed by the Hon’ble Apex Court. However, in order to exclude the non-grant period rendered by the employees in unaided institutions which were subsequently brought under the Grant-in- aid for the purpose of pay and pensionary benefits, automatic advancement scheme, career advancement scheme, impugned enactment has been brought about on the ground that it would result in huge financial implication to the State Exchequer. When preamble of the Act is read in conjunction with the provisions of impugned enactment, it would clearly indicate that it disentitles the petitioners the benefit of fixation of pay scale, annual increments, Time Bound Allowances, pensionary benefits and other consequential benefits from the date of their entry into service but they would be entitled to such benefits from the date of approval of their appointment with aid. In other words, the benefit
: 282 : accrued and derived by the petitioners by virtue of the order passed by this Court and which have also been implemented by the State is sought to be nullified by the impugned Act No.7/2014. 25. Keeping the aforestated aspects in mind, further and deeper examination namely, the constitutional validity of the Act is being examined in the background of its challenge on the grounds already noted hereinabove. 26. It is not in dispute that petitioners and similarly placed persons had approached this Court for reckoning the non-grant period to be treated as qualifying years for the purposes of extending pay and other service benefits and this Court having considered the plea of the State which was to the effect that Karnataka Education Act, 1993 and the Rules made thereunder would enable the State to restrict the employees working in aided institutions to grant salary
: 283 : and other service benefits from the date of admitting them to grant and not any period anterior to it and rejected the same by delving upon Section 87 of the Education Act and Rule 3 of the Karnataka Educational Institutions (Recruitment and Terms and conditions of service of employees in Private Aided Primary and Secondary Educational Institutions) Rules, 1999 by holding that a conjoint reading of Section 87 of the Karnataka Education Act, 1993 and the Rules made thereunder, it is clear that the intention of the State Government is to grant parity to the teachers working in all Government Schools as well as those working in Private Schools vide judgment rendered by Division Bench on 03.11.2009 in W.A.No.848/2008 and connected matters. It came to be been held by the Division Bench to the following effect: “21. On a combined reading of these provisions what emerges is that under Section 87 of the Act, conditions of service of employees in recognized private
: 284 : educational institutions must be on par with the conditions of service of the State Government Institutions. However, the proviso states that with regard to conditions of service including the retirement for employees in educational institutions such as the state aided institutions can be prescribed otherwise meaning thereby that the conditions of service of aided institutions could be varied as compared to the conditions of service of teachers of Government Institutions by means of Rules being enacted. It is in view of this proviso the 2001 Rules and the 1999 Rules as well as 2003 referred to above have been enacted.”
The question whether the legislature has kept itself within the jurisdiction assigned to it or has encroached upon a forbidden field, is determined by finding out the true nature and character of the legislation. The Courts’ strongly lien against a construction which reduces the statute to a futility. A statute or any enacting provision therein must be so construed so as to make it effective and operative on the principle expressed in the maxim “ut res magis valeat quam pereat” – that the thing may rather have
: 285 : effect than be destroyed; that the transaction may be valid rather than invalid. It is on application of this principle that Courts while pronouncing upon the constitutionality of a statute start with a presumption in favour of constitutionality and prefer a construction which keeps the statute within the competence of the legislature. There is, therefore a presumption that the legislature does not exceed its jurisdiction and the burden of establishing that the act is not within the competence of the legislature, or that it has transgressed other constitutional mandates such as those relating to fundamental rights, is always on the person who challenges its vires.
Lord Denning in the case of FAWCETT PROPERTIES VS. BUCKINGHAM COUNTY COUNCIL reported in 1960 (3) AIR 503 has observed thus: “But when a statute has some meaning even though it is obscured, or several meanings, even though it has little to choose between them, the Courts have to
: 286 : say what meaning the statute is to bear rather than reject it as a nullity.”
A statute is designed to be workable and the exercise undertaken by a Court should be to secure that object unless crucial omission or clear direction makes that ultimate end unattainable. If on one construction a given statute would become ultra vires the powers of the legislature, whereas on another construction, which may be open and the statute remains effective and operative, the Court will prefer the latter, on the ground that the legislature is presumed not to have intended to act in excess of its jurisdiction. 30. A perusal of statement of objects and reasons assigned by the State while enacting Act No.7/2014, it would indicate that the legislature with an intent to remove the basis of the judgment rendered by this Court has sought to ensure such decision is rendered ineffective. The legislature, while removing the
: 287 : basis of a judgment or its substratum can exercise its power by bringing in a legislation to render such judicial decision ineffective. If the legislature wants to render a judicial decision ineffective, it can only do so by removing or altering or neutralizing the legal basis of the judgment which is sought to be made ineffective and that neither the legislature nor the executive has the power of simply declaring the earlier decision of the Courts as invalid or not binding. In otherwords, legislature has the power to remove the defect in the statute pointed out by the Courts by amending Act and removing such defect in the statute by validating such Act retrospectively with the aid of legal fiction. It has been held by Hon’ble Apex Court in the case of M/S.TIRATH RAM RAJINDRA NATH, LUCKNOW VS. STATE OF U.P. AND ANOTHER reported in (1973)3 SCC 585 as under:
“7. Now coming to the second contention of Dr.Singhvi, we fail to see how the question of lack of power now
: 288 : arises in view of Section 3-AB. While developing his contention No.2, Dr.Singhvi urged that the Legislature has unauthorisedly encroached on the judicial power. The amended Section 3- AB merely intradicts the decision rendered by the High Court and has not removed the want of power noticed by the High Court. We are unable to accede to this contention. The Legislature has not purported either directly or by necessary implication to overrule the decision of the Allahabad High Court in Krishna Brick Field’s case (supra). On the other hand it has accepted the decision as correct but has sought to remove the basis of the decision by retrospectively changing the law. This court has pointed out in several cases the distinction between encroachment on the judicial power and the nullification of the effect f a judicial decision by changing the law retrospectively. The former is outside the competence of the Legislature but the latter is within its permissible limits. In the instance case what the Legislature has done is to amend the law retrospectively and thereby remove the basis of the decision rendered by the High Court. Such a course cannot be considered as an encroachment on the judicial power.”
It has been further held by Hon’ble Apex Court in the case of I.N.SAKSENA VS. STATE OF M.P reported in AIR 1976 SC 2250 that distinction between
: 289 : a “legislative act” and a “judicial act” is well known though in some specific instances the line which separates one category from the other may not be easily discernible. It has been held that such validating legislation which removes the causes for ineffectiveness or invalidity of actions is not an encroachment on judicial power. “22. While, in view of this distinction between legislative and judicial functions, the legislature cannot by a bare declaration, without more, directly over- rule, reverse or over-ride a judicial decision, it may, at any time in exercise of the plenary powers conferred on it by Article 245 and 246 of the Constitution render a judicial decision ineffective by enacting a valid law on a topic within its legislative field fundamentally altering or changing with retrospective, curative or neutralising effect the conditions on which such decision is based. As pointed out by Ray C.J. in Indira Nehru Gandhi v. Raj Narain,(1) the rendering ineffective of judgments or orders of competent courts and tribunals by changing their basis by legislative enactment is a well-known pattern of all validating Acts. Such validating legislation which removes the causes for ineffectiveness or invalidity of actions or proceedings is not an encroachment on judicial power.”
: 290 :
The legislature may, at any time, in exercise of the plenary power conferred on it by Article 245 and 246 of the Constitution render a judicial decision ineffective by enacting a valid law. There is no prohibition against retrospective legislation. The power of the legislature to pass a law postulates the power to pass it prospectively as well as retrospectively, which would be subject to legislative competence. Thus, rendering the judgments and orders of competent Courts ineffective by changing their basis by legislative enactment is a well known pattern of all validating Acts. Such validating legislation which removes the causes of ineffectiveness or invalidity of action or proceedings cannot be construed as encroachment of judicial power. If the legislature by passing an Act without altering the statute on the basis of which the judgment was pronounced, then such legislation will not nullify the
: 291 : effect or force of the judgment pronounced by a Court in any manner. 33. The learned Additional Advocate General has very heavily relied upon the judgment of Hon’ble Apex Court in the matter of COMORIN MATCH INDUSTRIES (PVT) LTD vs STATE OF TAMIL NADU reported in 1996(4) SCC 281 to contend enacting validation law with retrospective effect is within the competence of the legislature and by amendment Act, judgment of the High Court is being nullified to sustain the constitutional validity of the impugned Act. 34. Assessment Orders for the assessment year 1957-58 to 1965-66 came to be challenged before the High Court of Madras by COMORIN MATCH INDUSTRIES PRIVATE LIMITED contending that it had sold the Safety Matches manufactured by it, in the course of inter-state trade and commerce for which sales tax was charged under the Central Sales Tax Act,
: 292 : 1956 (for short ‘CST’), on the ground that CST was levied on turnover which included excise duty and no CST can be levied on excise duty. Claim for refund of the tax collected by the authorities were also made. Similar writ petitions were also filed before the High Court. The High Court of Madras allowed the writ petition in the case of LARSEN AND TOUBRO LIMITED vs JT.CTO reported in (1967) 20 STC (Mad.). Following that decision, High Court allowed the writ petition filed by the assessee – COMORIN MATCH INDUSTRIES and other writ petitioners. Though the sales tax authorities did not file any appeal against the judgment of COMORIN MATCH INDUSTRIES, but preferred an appeal in respect of another assessee before the Hon’ble Apex Court i.e., in the case of STATE OF MADRAS vs N.K.NATARAJA MUDALIAR reported in AIR 1969 SC 147. The Hon’ble Apex Court held that provisions of sub-sections (2), (2-A) and (5) of Section 8
: 293 : of the Central Sales Tax were valid. However, it was held that the tax on excise duty was illegal and affirmed the decision of the High Court on the said issue. 35. The grievance of the assessee – COMORIN MATCH INDUSTRIES was that despite the judgment of the High Court, refund of the tax was not granted though specific direction had been given by the High Court to the said effect. The Hon’ble Apex Court in NATARAJ MUDALIAR’s case, while disposing of the appeal had directed as under:
“The appeal will be allowed and the order passed by the High Court declaring the provisions of Sections 8(2), 8(2-A) and 8(5) ultra vies must be set aside.
The petition out of which this appeal arises was one of a group of petitions filed before the High Court. Against orders passed in favour of the other assessees the State has not preferred appeals. The amount involved in the claim is small. The State apparently has approached this Court with a view to obtain a final determination of the important question which was raised in the petitions filed before the High Court. We therefore direct
: 294 : that there will be no order as to costs in this Court and in the High Court.”
Yet another reason for which assessments were set aside was on account of inclusion of excise duty in the computation of ‘turnover’. There was a controversy as to how the turnover under the Central Sales Tax should be computed. Under the T.N.General Sales Tax Act, 1959 and the Rule, as it stood at the material time, provisions had been made for deduction of excise duty in the computation of chargeable turnover. The High Court of Madras held that the quantum of turnover for the purposes of levy of CST had to be made in the same manner by excluding the excise duty paid on the goods sold. 37. The Central Sales Tax Act, 1956 was amended by Central Sales Tax (Amendment) Act, 1969, whereunder the definition of ‘turnover’ defined in Section 2(j) was amended and the working of Section 9
: 295 : was radically altered. The new provisions were deemed always to have been substituted. The said amendment was effected with a view to put an end to the controversy whether “turnover” should be computed in accordance with the provisions of the State Sales Tax law or not. This amendment was brought about to get over the view expressed by the Hon’ble Apex Court in STATE OF MADRAS vs N.K.NATARAJA MUDALIYAR reported in AIR 1969 SC 147 whereunder it had been held that the Central Sales Tax had to be levied in the same manner as provided in the Madras General Sales Tax Act. It had been held by Hon’ble Apex Court in NATARAJA MUDALIYAR’s case referred to supra as under: “If under the Madras General Sales Tax Act in computing the turnover the excise duty is not liable to be included and by virtue of Section 9(1) of the Central Sales Tax Act has to be levied in the same manner as the Madras General Sales Tax Act, the excise duty will not be liable to be included in the turnover….
: 296 : We are of the view that in the matter of determining the taxable turnover the same rules will apply by virtue of Section 9(1) of the Central Sales Tax Act, whether the tax is to be levied under the Central Sales Tax Act or the General Sales Tax Act.”
When the Central Sales Tax Act was examined by the Madras High Court in LARSEN AND TOUBRO’s case referred to supra and the Hon’ble Apex Court in NATARAJ MUDALIAR’s case, defined ‘turnover’ as defined in Section 2(j) of the Central Sales Tax Act to mean “the aggregate of the sales prices received and receivable by him in respect of sales of any goods in the course of inter-State trade or commerce made during any prescribed period and determined in the prescribed manner”. By amending Act, the words “and determined in the prescribed manner” were substituted by the words “and determined in accordance with the provisions of this Act and the Rules made thereunder”. This amendment was given effect with retrospective effect
: 297 : from the date on which the Central Sales Tax Act came into force and thereby the basis of law on which judgement in N.K.NATARAJ MUDALIAR’s case was pronounced was removed from the statute. 38. It is in this background, the Hon’ble Apex Court in COMORIN MATCH INDUSTRIES (PVT) LTD VS STATE OF TAMIL NADU reported in (1996)4 SCC 281 has held that the statute being what it was, the judicial interpretation of the statute could not be held to be erroneous by legislative imprimatur, but if the statute itself was amended retrospectively so that the very basis of the judgment disappear, then it could not be said that the judgment was still in force and will have to be given effect even though the legislature had specifically laid down that amended law would operate. It has been held by the Hon’ble Apex Court in said case as under: “16. Therefore, the majority view appears to be that if a judgment is
: 298 : pronounced by a court and the effect of that judgment is sought to be taken away by legislature by passing an Act without altering the statute on the basis of which the judgment was pronounced, then such legislation will not nullify the effect or force of the judgment pronounced by a court in any manner. The statute being what it was, the judicial interpretation of the statute could not be held to be erroneous by legislative imprimatur, but if the statute itself was amended retrospectively so that the very basis of the judgment disappeared, then it could not be said the judgment was still in force and will have to be given effect to even though the legislature had specifically laid down that the amended law will operate notwithstanding any judgment or decision or decree by the court to the contrary. In fact, that is how the judgment of Shri Prithvi Cotton Mills Ltd. understood and explained.
The power of validation is undisputed if vested with the Legislature. For this proposition, the judgment of Hon’ble Apex Court in the case of SRI PRITHVI COTTON MILLS vs BROACH BOROUGH MUNICIPALITY reported in (1969)2 SCC 283 can be looked up.
: 299 : 40. The distinction between legislative and judicial function is well known. Within the scope of its legislative competence and subject to other constitutional limitations, Legislature can exercise its power to enact laws and said power is plenary in nature. In exercise of such plenary power, Legislature can enact law prospectively as well as retrospectively. Where the statutory provision is interpreted by the Court in a particular manner and directions are issued for implementing the judgment in the light of the interpretation placed on the statutory provisions, the legislature need not pass a validating Act. In such situation, the legislature in exercise of its plenary power under Article 245 and 246 can make a new Act altering fundamentally the provisions which was the basis of the judgment passed by the Court. This exercise can be done with retrospective effect also.
: 300 :
As held by the Hon’ble Apex Court in the case of STATE OF TAMIL NADU VS. STATE OF KERALA reported in AIR 2014 SC 2407 that State can validate the law by removing the defects pointed out by the Court will have to be examined in the facts and circumstances of each case. The question whether or not the legislature has usurped the judicial power or enacted a law in breach of separation of powers would depend upon facts of each case after considering the real effect of law on a judgment or a judicial proceeding. Three primary tests which requires to be applied are:
(1) Whether the vice pointed by Court and invalidity suffered by previous law is cured, complying with legal and constitutional requirements? (2) Whether Legislature has competence to validate the law?
: 301 : (3) Whether such validation is consistent with the rights guaranteed in part III of the Constitution?
Thus, Court has a delicate function to examine the law enacted by legislature to find out, whether in fact legislature has exercised legislative power by merely declaring an earlier judicial decision to be invalid and ineffective or the legislature has altered and changed the character of legislation which ultimately render the judicial decision ineffective.
It has to be remembered that there is always a presumption that legislature does not exceed its jurisdiction. As such, burden of establishing that legislature has transgressed constitutional mandate is always on the person who alleges such violation and who challenge the vires. It is to be remembered that until and unless it becomes clear beyond reasonable
: 302 : doubt that the legislation under challenge has transgressed constitutional limits, Courts refrain from interfering with such legislation and it will be allowed to stand. The adjudication of the rights of the parties according to law is a judicial function. When a particular rule or the Act is interpreted by a Court of law in a specified manner and the law making authority forms the opinion that such an interpretation would adversely affect rights of the parties and as such, a new set of rules or laws is enacted, it is quite offen challenged on the ground of the legislature having transgressed its power or usurped the judicial power. Thus, the Courts would have delicate function to undertake and examine the new set of laws enacted by the legislature and to find out whether in fact the legislature has exercised the legislative power by merely declaring an earlier judicial decision to be invalid and ineffective or the legislature has altered and changed
: 303 : the character of the legislation which ultimately may render the judicial decision ineffective.
The Hon’ble Apex Court in the case of STATE OF TAMIL NADU vs STATE OF KERALA reported in AIR 2014 SC 2407 while examining the constitutionality of Kerala Irrigation and Water Conservation (Amendment) Act, 2006 and declaring it as unconstitutional in its application to and effect on the Mullaperiar Dam was also examining the separation of powers between legislature, executive and judiciary and held that even without express provision of the separation of powers, the doctrine of separation of powers is an enshrined principle embodied in the Constitution of India. It has been held by the Hon’ble Apex Court after elaborate discussion on the issue of doctrine of separation of powers under the Constuitution of India and summarized it as under:
: 304 : “121. On deep reflection of the above discussion, in our opinion, following are the constitutional principles in the context of Indian Constitution relating to separation of powers between legislature, executive and judiciary may, in brief, be summarized thus:
(i) Even without express provision of the separation of powers, the doctrine of separation of powers is an entrenched principle in the Constitution of India. The doctrine of separation of powers informs the Indian constitutional structure and it is an essential constituent of rule of law. In other words, the doctrine of separation of power though not expressly engrafted in the Constitution, its sweep, operation and visibility are apparent from the scheme of Indian Constitution. Constitution has made demarcation, without drawing formal lines between the three organs – legislature, executive and judiciary. In that sense, even in the absence of express provision for separation of power, the separation of powers between legislature, execution and judiciary is not different from the constitutions of the countries
: 305 : which contain express provision for separation of powers.
(ii) Independence of courts from the executive and legislature is fundamental to the rule of law and one of the basic tenets of Indian Constitution. Separation of judicial power is a significant constitutional principle under the Constitution of India.
(iii) Separation of powers between three organs – legislature, executive and judiciary – is also nothing but a consequence of principles of equality enshrined in Articles 14 of the Constitution of India. Accordingly, breach of separation of judicial power may amount to negation of equality under Articles 14. Stated thus, a legislation can be invalidated on the basis of breach of the separation of powers since such breach is negation of equality under Articles 14 of the Constitution.
(iv) The superior judiciary (High Courts and Supreme Court) is empowered by the Constitution to declare a law made by the legislature
: 306 : (Parliament and State legislatures) void if it is found to have transgressed the constitutional limitations or if it infringed the rights enshrined in Part – III of the Constitutions.
(v) The doctrine of separation of powers applies to the final judgments of the courts. Legislature cannot declare any decision of a court of law to be void or of no effect. It can, however, pass an amending Act to remedy the defects pointed out by a court of law or on coming to know of it aliunde. In other words, a court’s decision must always bind unless the conditions on which it is based are so fundamentally altered that the decision could not have been given in the altered circumstances.
(vi) If the legislature has the power over the subject- matter and competence to make a validating law, it can at any time make such a validating law and make it retrospective. The validity of a validating law, therefore, depends upon whether the legislature possesses the competence which it claims over the subject-matter and
: 307 : whether in making the validation law it removes the defect which the courts had found in the existing law.
(vii) The law enacted by the legislature may apparently seem to be within its competence but yet in substance if it is shown as an attempt to interfere with the judicial process, such law may be invalidated being in breach of doctrine of separation of powers. In such situation, the legal effect of the law on a judgment or a judicial proceeding must be examined closely, having regard to legislative prescription or direction. The questions to be asked are, (i) Does the legislative prescription or legislative directions interfere with the judicial functions? (ii) Is the legislation targeted at the decided case or whether impugned law requires its application to a case already finally decided? (iii) What are the terms of law; the issues with which it deals and the nature of the judgment that has attained finality? If the answer to (i) to (ii) is in the affirmative and the consideration of aspects
: 308 : noted in question (iii) sufficiently establishes that the impugned law interferes with the judicial functions, the Court may declare the law unconstitutional.”
Thus, it would emerge from the scheme of constitution that Legislature can render judicial decision ineffective by enacting validating law within its legislative field fundamentally altering or changing its character retrospectively. However, said principle would have no application where a judicial decision has been rendered by recording a finding of fact and under the pretence of such plenary power, legislature, cannot nullify or neutralize the effect of the judgment rendered after ascertainment of facts by means of evidence or material placed by the parties to such dispute. A final judgment once rendered would be operative and executable until and unless altered by the Court itself in appropriate proceedings.
: 309 : 46. Keeping the aforestated discussion in mind, the constitutional validity of Act No.7/2014 is to be tested. As held by Hon’ble Apex Court in STATE OF TAMIL NADU vs STATE OF KERALA referred to supra, a validating law is to be judged by applying three tests namely, (1) Whether the legislature possesses competence over the subject matter? (2) Whether by validation the legislature has removed the defect which the Courts found in the previous law? and, (3) Whether it is inconsistent with the provisions of Part III of the Constitution?
: 310 : 47. Insofar as the first test is concerned, it would not detain this Court for too long to hold that there is not much challenge by the petitioners with regard to the competency of the legislature to enact the impugned Act namely, Act No.7/2014. Hence, question of applying the first test and examining as to whether the impugned Act would pass the said test does not arise.
However, the other two tests namely, whether the impugned Act is a validating Act brought about to remove the defect which the Courts had pointed out in the previous law or whether the impugned Act is inconsistent or contrary to the provisions of Part III of the Constitution will have to be examined in the background of the law laid down by this Court in granting relief to the petitioners namely, directing the State to reckon the non-grant period or the date of initial appointment for the purposes of granting
: 311 : pay, promotion, pension and other service benefits to be granted to them which concededly was on account of interpretative process adopted by this Court, by declaring the law namely, Karnataka Education Act, 1993 and Rules made thereunder. Purportedly to plug the said loop hole or the lacuna in the law, legislature in exercise of its plenary power has brought about the impugned enactment. Whether this Court had pointed out any defect in the existing enactment and whether on the basis of said defect, judgment came to be rendered so as to enable the legislature to remove such defect found in the previous law would be the primary question. It is also to be examined as to whether the impugned enactment is not opposed to Part III of the Constitution of India or in other words, impugned enactment is inconsistent with Part III of the Constitution of India.
: 312 :
In Writ Appeal No.848/2008 c/w W.A.No.450/2007 and other writ petitions, Division Bench of this Court examined the contention of the State which was to the effect that the non-grant period of service of the lecturers/teachers cannot be taken into consideration for paying pensionary benefits, by relying upon Section 87 of the Karnataka Education Act, 1993 and Rule 3 of the Karnataka Educational Institutions (Recruitment and Terms and Conditions of Service of Employees in Aided Colleges of Education and Teachers Training Institutions) Rules, 2001 and Karnataka Educational Institutions (Recruitment and Terms and Conditions of Service of Employees in Aided Colleges) Rules, 1999. However, Division Bench rejected said contentions by holding that there is no contra prescription insofar as the teachers of the aided institutions are concerned and said Rule create a parity
: 313 : between the Teachers of the Government colleges as well as aided colleges.
Likewise, the serving as well as retired teachers, assistant teachers and non-teaching staff who have worked or working in aided private institutions assailed the Government Order dated 25.03.2011 whereunder the claim made by those petitioners for grant of one increment on account of their passing Kannada Language examination came to be denied for the period 1974-1987. Said order came to be quashed before a co-ordinate Bench of this Court and this Court by order dated 10.08.2012 upheld the contention of employees. Same was assailed in Writ Appeal No.2779 & 4868-5434/2013 by the State before the Division Bench. It was contended in the appeals by the State that writ petitioners were not entitled to any benefits which are applicable to Government servant and teachers serving in the aided institutions cannot be
: 314 : treated on par with the teachers serving in the Government institution and mere passing of the Kannada Examination by them, which was not obligatory, would not entitle them to claim the increment and as such, it was contended that the learned Single Judge was not justified in directing that monetary benefit being paid to them for passing of the Kannada Language examination or same to be extended to the teachers working in private aided institutions also. Section 87 of the Karnataka Education Act, 1993 and Rule 3 of Karnataka Educational Institutions (Recruitment and Terms and Conditions of Service of Employees in Private Aided Primary and Secondary Educational Institution) Rules, came to be examined by the Division Bench and direction issued by the learned Single Judge to grant benefit of one increment to those teaching and non-teaching staff of the aided institutions
: 315 : on par with the Government schools was upheld. It has been held by the Division Bench as under: “On a conjoint reading of the Section and the Rules along with Annexure-H, it becomes clear that the intention of the State Government is to grant parity to the teachers working in all Government schools as well as those working in private schools. However, this is subject to the financial capacity of the State Government. It is in that regard that the proviso has been inserted to Sub-Rule(b) of Rule 3(1), so as to deny certain benefits to employees of aided institutions. In the instant case, if the State had intended to deny the benefit of one incentive to the teachers and non- teaching staff of private institutions on passing of the Kannada language examination, the same could have been inserted in Annexure-II of the Rules. The absence of such an insertion in Annexure- II coupled with Section 87 read with Clause (b) of Sub-Rule(1) of Rule 3 makes clear that there is no intention on the part of the State Government to deny such a benefit to the teachers of the aided institutions.
Moreover, conditions of service of staff of private aided institutions could be varied by the State Government under Sub-Rule (2) of Rule 3. Such a variation has not been pointed out insofar as the respondents are concerned. In that view of the matter, the learned Single Judge was right in quashing Annexure-A impugned in the writ petition and directing the State to grant the benefit of one
: 316 : increment to those teaching and non- teaching staff of the aided institutions, particularly the respondents herein, on passing of the Kannada language examination, on par with the Government schools. In that view of the matter, the impugned order does not call for any interference in these appeals. The appeals being devoid of merit are dismissed.”
The legislature cannot by a bare declaration without more, directly overrule, reverse or override a judicial decision. However it may, at any time, in exercise of the plenary powers conferred on it by Article 245 and 246 of the Constitution render a judicial decision ineffective by enacting a valid law on a topic within its legislative field fundamentally altering or changing with retrospective effect either curatively or neutralizing the effect on which such decision is based. Such validating legislation which removes the causes for ineffectiveness or invalidity of actions or proceedings is not an encroachment on judicial power. For this proposition, judgment of the Hon’ble Apex Court in the
: 317 : case of INDIRA NEHRU GANDHI vs RAJ NARAYAN reported in AIR 1975 SC 2299 can be looked up.
Legislature while passing validating law and providing an intended valid legislation must indicate the defect pointed out in the judgment which otherwise could not have been rendered. The intended legislation must be curative legislation, not directly declaring the judgment as ineffective. It has been held by the Hon’ble Apex Court in SAJJAN SINGH vs STATE OF RAJASTHAN reported in AIR 1965 SC 845 to the following effect:
“It is also urged that inasmuch as the impugned Act purports in substance to set aside the decisions of courts of competent jurisdiction by which some of the Acts added to the Ninth Schedule have been declared to be invalid, it is unconstitutional. We see no substance in this argument. It is hardly necessary to emphasize that legislative power to make laws in respect of areas entrusted to the legislative jurisdiction of different legislative bodies, can be exercised both prospectively and retrospectively. The constituent power conferred by Art. 368
: 318 : on the Parliament can also be exercised both prospectively and retrospectively. On several occasions, legislatures think it necessary to validate laws which have been declared to be invalid by Courts of competent jurisdiction and in so doing, they have necessarily to provide for the intended validation to take effect notwithstanding any judgment, decree or order passed by a court of competent jurisdiction to the contrary. Therefore, it would be idle to contend fiat by making the amendment retrospective, the impugned Act has become constitutionally invalid.”
It has been held by the Hon’ble Apex Court that though the legislature has power to validate an invalid levy retrospectively and can change the character of tax or duty from impermissible to permissible but these principles would not apply if it is in the form of a explanation, vide M.P.CEMENT MANUFACTURERS ASSOCIATION vs STATE OF MADHYA PRADESH reported in (2004)2 SCC 249. It has been held as under: “22. The legislature has the power to validate an invalid levy and to do so
: 319 : retrospectively.
The prescription provided in the context of judicially invalidated legislation would not apply as the 2001 amendment had not, till the promulgation of the 2003 Act, been held to be invalid by any court. The legislature can also change the character of the tax or duty from impermissible to permissible but the tax or levy should be within its legislative competence. However, in our view, these principles would not apply to the 2003 amendment since it is in the form of an Explanation to Section 3(2). The object of an Explanation to a statutory provision has been culled out from the earlier judicial decisions and succinctly restated in S.Sundaram Pillai v. V.R.Pattabiraman - (1985) 1 SCC 591.
“53. Thus, from a conspectus of the authorities referred to above, it is manifest that the object of an Explanation to a statutory provision is—
(a) to explain the meaning and intendment of the Act itself,
(b) where there is any obscurity or vagueness in the main enactment, to clarify the same as to make it consistent with the dominant object which it seems to subserve.
(c) to provide an additional support to the dominant object of
: 320 : the Act in order to make it meaningful and purposeful,
(d) an Explanation cannot in any way interfere with or change the enactment or any part thereof but where some gap is left which is relevant for the purpose of the Explanation, in order to suppress the mischief and advance the object of the Act it can help or assist the court in interpreting the true purport and intendment of the enactment, and
(e) it cannot, however, take away a statutory right with which any person under a statute has been clothed or set at naught the working of an Act by becoming a hindrance in the interpretation of the same.”
The power of the legislature to remove the basis of a decision rendered by a competent Court in exercise of its plenary power is an issue which is no more res integra in view of the law laid down by Hon’ble Apex Court in the case of STATE OF H.P. AND OTHERS vs. YASH PAL GARG (DEAD) BY LRS. & OTHERS reported in (2003)9 SCC 92. Likewise, where
: 321 : the legislature possess competence over the subject matter and tries to remove the defect which the Courts had found in the existing law and makes adequate provision in the validating law, the constitutionality of such law has been held to be upheld as held by the Hon’ble Apex Court in DHARAM DUTT AND OTHERS vs UNION OF INDIA AND OTHERS (2004)1 SCC 712. 55. However, if the judgment is delivered on the principles of parity, while re-enacting the law with retrospective effect, such Act can be questioned as one being in violation of fundamental rights enshrined in Part-III of Constitution. If the judgment is delivered on the principle of parity i.e. Article 14 of the Constitution, then there is little scope or area left available to the legislature to enact a law inasmuch as, there is nothing left to be validated or defect to be cured. Such legislation cannot be considered as curative legislation. Where the judgments are held to be ineffective by
: 322 : amending law, then exercise of power by the legislature has to be held as having encroached upon the judicial power. It has been held by Hon’ble Apex Court in the case of STATE OF HARYANA & OTHERS vs THE KARNAL CO-OP. FARMERS’ SOCIETY LIMITED reported in AIR 1994 SC 1 to the following effect:
“31. Thus, it becomes clear that a Legislature while has the legislative power to render ineffective the earlier judicial decisions, by removing or altering or neutralising the legal basis in the unamended law on which such decisions were founded, even retrospectively, it does not have the power to render ineffective the earlier judicial decisions by making a law which simply declares the earlier judicial decisions as invalid or not binding for such power if exercised would not be a legislative power but a judicial power which cannot be encroached upon, by a Legislature under our Constitution.
In the instant case, the Haryana State Legislature, by the Amendment Act of 1981, has not made any provision to include the lands and immovable properties – the subject of the civil Court’s decrees, in ‘Shamilat deh’ so as to bring them within the purview of the principal Act. But, the provision
: 323 : made therein merely directs the Assistant Collector of First Grade, in effect, to disregard or disobey the earlier civil Courts’ decrees and judicial orders by which it had been held that certain lands and immovable properties fell outside ‘shamilat deh’ regulated by the principal Act. Such provisions inserted by the Amendment Act of 1981 in the principal Act by a Legislature are clearly unconstitutional for they are to be regarded as provisions made by encroaching upon the judicial power. Hence, the view of the High Court that the provisions of the Amendment Act of 1981 which merely authorize the Assistant Collector of First Grade to decide the claims to the made before him claiming certain lands or immovable properties as ‘shamilat deh’ vesting in Panchayats ignoring the judicial orders or decrees, by which any right, title or interest of private parties in such lands or immovable properties are recognized are unconstitutional, requires to be upheld. Consequently, the provisions of the Amendment Act of 1981, insofar as they are intended to operate retrospectively for nullifying the adjudications made by civil Courts prior to that Amendment Act are invalid, inoperative and unconstitutional. However, the provisions in the Amendment Act of 1981, can undoubtedly operate prospectively for adjudicating upon claims to ‘shalimat deh’ in proceedings initiated subsequent to the commencement of that Act, if they
: 324 : do not, in any way, disturb the finality of adjudications made earlier.”
In this connection, the judgment of the Hon’ble Apex Court in the case of MUNICIPAL CORPORATION OF CITY OF AHMEDABAD vs NEW SHOROCK SPINNING & WEAVING COMPANY LIMITED reported in AIR 1970 SC 1292 can be noticed whereunder the High Court as well as the Apex Court has held that the property tax collected for certain years by the Municipal Corporation was illegal. In order to nullify the effect of the decision, the State Government introduced Section 152-A by an amendment to the Act, the effect of which was to command the Municipal Corporation, to refuse to refund the amount illegally collected despite the orders of the High Court as well as Apex Court. In this background, it was held that said provision makes direct in-road into the judicial powers. It was further held that no legislature in the country
: 325 : has power to ask the instrumentalities of the State to disobey or disaregard the decision given by the Courts. Consequently, the amended provision was held to be repugnant to the Constitution and struck down. 57. The legislature can change the basis on which decision is rendered by the Court and thus, changed the law in general, which will affect a class of persons and events at large. It cannot, however, set aside an individual decision inter parties and affect their rights and liabilities alone. Such an act on the part of the legislature amounts to exercising the judicial power of the State and to function as an appellate Court or Tribunal. This view is fortified by the law laid downby the Hon’ble Apex Court in the matter of: CAUVERY DISPUTES TRIBUNAL reported in 1993 supplment (1) SCC 96(II).
: 326 : 58. The legislature cannot assume power of adjudicating a case by virtue of its enactment of the law without leaving it to the judiciary to decide it with reference to the law in force. The legislature also is incompetent to over rule the decision of a Court without properly removing the base on which the judgment is found. The Hon’ble Apex Court in INDIAN ALUMINIUM COMPANY & OTHERS vs. STATE OF KERALA reported in (1996) 7 SCC 637 while examining the validity of Section 11 of Kerala Electricity Surcharge (levy and collection) Act, 1989 (Act 22 of 1999) and further provision permitting non-refund of the amount collected has laid down the parameters for examining the constitutionality of validating Act by the Courts in the following manner: “56. From a resume of the above decisions the following principles would emerge:
(1) The adjudication of the rights of the parties is the essential
: 327 : judicial function. Legislature has to lay down the norms of conduct or rules which will govern the parties and the transactions and require the court to give effect to them;
(2) The Constitution delineated delicate balance in the exercise of the sovereign power by the legislature, executive and judiciary;
(3) In a democracy governed by rule of law, the legislature exercises the power under Articles 245 and 246 and other companion articles read with the entries in the respective lists in the Seventh Schedule to make the law which includes power to amend the law.
(4) Courts in their concern and endeavour to preserve judicial power equally must be guarded to maintain the delicate balance devised by the Constitution between the three sovereign functionaries. In order that rule of law permeates to fulfil constitutional objectives of establishing an egalitarian social order, the respective sovereign functionaries need free play in their joints so that the march of social
: 328 : progress and order remains unimpeded. The smooth balance built with delicacy must always be maintained;
(5) In its anxiety to safeguard judicial power, it is unnecessary to be overzealous and conjure up incursion into the judicial preserve invalidating the valid law competently made;
(6) The court, therefore, needs to carefully scan the law to find out: (a) whether the vice pointed out by the court and invalidity suffered by previous law is cured complying with the legal and constitutional requirements; (b) whether the legislature has competence to validate the law: (c) whether such validation is consistent with the rights guaranteed in Part III of the Constitution.
(7) The court does not have the power to validate an invalid law or to legalise impost of tax illegally made and collected or to remove the norm of invalidation or provide a remedy. These are not judicial functions but the exclusive province of the legislature. Therefore, they
: 329 : are not encroachment on judicial power.
(8) In exercising legislative power, the legislature by mere declaration, without anything more, cannot directly overrule, revise or override a judicial decision. It can render judicial decision ineffective by enacting valid law on the topic within its legislative field fundamentally altering or changing its character retrospectively. The changed or altered conditions are such that the previous decision would not have been rendered by the court, if those conditions had existed at the time of declaring the law as invalid. It is also empowered to give effect to retrospective legislation with a deeming date or with effect fro the particular date. The legislature can change the character of the tax or duty from impermissible to permissible tax but the tax or levy should answer such character and the legislature is competent to recover the invalid tax validating such a tax on removing the invalid base for recovery from the subject or render the recovery from the State
: 330 : ineffectual. It is competent for the legislature to enact the law with retrospective effect and authorize its agencies to levy and collect the tax on that basis, make the imposition of levy collected and recovery of the tax made valid, notwithstanding the declaration by the court or the direction given for recovery thereof.
(9) The consistent thread that runs through all the decisions of this Court is that the legislature cannot directly overrule the decision or make a direction as not binding on it but has power to make the decision ineffective by removing the base on which the decision was rendered, consistent with the law of the Constitution and the legislature must have competence to do the same.”
A bare reading of above dicta laid down by Hon’ble Apex Court would indicate that the legislature by mere declaration without anything more, cannot directly over rule, revise or over write a judicial decision.
: 331 : It has been held that the consistent thread that runs through all the decisions of the Apex Court is that the legislature cannot directly over rule the decision or make a direction as not binding on it but has power to make the decision ineffective by removing the base on which the decision was rendered, consistent with the Constuitution of India. The State has to establish that due to absence of the provision found in the amending Act, such judgment came to be rendered and this was the defect pointed out by the Court and to cure the defect pointed out, amending Act or amendment was being brought in.
It is well settled by catena of judgments that when the Courts in exercise of power of judicial review have declared a particular statute to be invalid, the legislature has no power to over rule the judgment. However, it has the power to suitably amend the law by
: 332 : use of appropriate phraseology by removing the defects pointed out by the Court for its effective enforcement.
Where the legislature validates the executive action repugnant to the statutory provision declared by the Court of law, what the legislature is required to do is, first to remove the very basis of invalidity and then validate the executive action. In order to validate the executive action or any provision of a statute, it is not sufficient for the legislature to declare that a judicial pronouncement given by a Court of law would not be binding as the legislature would not possess that power.
In the instant case, the decisions rendered by the Courts insofar as petitioners and similarly placed persons are concerned relates to pay parity, grant of increment on par with teachers working in Government institutions, payment of pension and grant of other
: 333 : service benefits which is based on Article 14 of the Constitution. Thus, it is a fundamental right which has accrued to the petitioners as a matter of interpretation of Section 87 of Karnataka Education Act, 1993 and Rules made thereunder by applying the principle of ‘equal pay for equal work’ financial benefits have been extended to the petitioners and similarly placed persons, which again is based on the principles laid down in Article 14 and 16 of the Constitution. The impugned enactment by the legislature in exercise of its plenary power would take away the judicial pronouncement which have been based on Article 14 of the Constitution and as such, the impugned enactment will have to be necessarily held as opposed to Article 14 of the Constitution and thereby it fails to pass one of the tests as indicated by the Hon’ble Apex Court in STATE OF TAMIL NADU vs STATE OF KERALA reported in AIR 2014 SC 2407 referred to supra.
: 334 : 63. At this juncture, it would be apt to note the judgment of Hon’ble Apex Court in the matter of CHANDIGARH ADMINISTRATION vs RAJNI VALI (Mrs.) reported in (2000)2 SCC 42 wherein the Hon’ble Apex Court has opined that it is the duty of all the States in India to facilitate the imparting of primary and secondary education and the grant-in-aid to the private schools is a constitutional obligation, which the States cannot ignore and it is also held that State Administration cannot plead lack of resources to meet such contingency. It has been held by the Hon’ble Apex Court as under: “10. Coming to the contention of the appellants that the Chandigarh Aministration will find it difficult to bear the additional financial burden if the claim of the respondents 1 to 12 is accepted, we need only say that such a contention raised in different cases of similar nature has been rejected by this Court. The State Administration cannot shirk its responsibility of ensuring proper education in schools and colleges on the plea of lack of resources. It is for the Authorities running the Administration to
: 335 : find out the ways and means of securing funds for the purpose. We do not deem it necessary to consider this question in further detail. The contention raised by the appellants in this regard is rejected. It is, however, clarified that the proportion in which the additional burden will be shared by the Chandigarh Administration and the Management of the school will be in accordance with the Grant-in- aid Scheme applicable to the school from time to time. The judgment of the High Court that the sharing of the financial burden will be in the ratio of 95 % to 5% is modified accordingly.”
In fact, directions came to be issued by the Hon’ble Supreme Court way back in the year 1998 in the case of HARYANA STATE ADHYAPAK SANGH & OTHERS vs STATE OF HARYANA & OTHERS reported in AIR 1988 SC 1663 to the effect that teachers of the aided schools must be paid the same pay scales and dearness allowance as teachers in Government schools for the entire period claimed by petitioners, and that the expenditure on that account should be apportioned between State and the management in the same
: 336 : proportion in which they share the burden of the existing emoluments of the teachers which direction was reiterated by the Hon’ble Apex Court on 21.02.1990 between the same parties reported in reported in AIR 1990 SC 968 with a direction to the State to pay scales of the teachers of the Government aided schools so as to bring them at par with the pay scales of teachers of Government schools with effect from 01.04.1979 and also additional dearness allowance on the basis of revised pay scales for the period 01.04.1979 to 31.12.1985 in five instalments. 65. In this background, it requires to be noticed that the impugned Act namely, Act No.7/2014 enacted by the State legislature in exercise of its plenary power is sought to be defended on two grounds namely, (1) It causes financial burden to the State; and
: 337 : (2) Petitioners and similarly placed employees working in Government aided institutions do not have right to claim monetary and service benefits from the date of their initial appointment. It is the same plea which came to be put forward by the State when petitioners and similarly placed persons had approached this Court seeking for pay parity on par with the employees working in Government institutions. By interpretative process, this Court has consistently held in catena of judgments that Section 87 when read with Section 49 of the Karnataka Education Act, 1993 does not leave any iota of doubt to arrive at a conclusion about there cannot be any discrimination between two types of teachers discharging same duties and thereby it came to be held that pay parity by way of differenciation between the teachers working in Government aided institutions and teachers working in aided institutions
: 338 : would amout to discrimination and is hit by Article 14 of the Constitution of India.
The judgments rendered by this Court as affirmed by Division Bench and confirmed by Hon’ble Apex Court has not extended the benefit to the petitioners on the basis of any lacuna either in the Karnataka Education Act, 1993 or the Rules made thereunder and thereby enabling the legislature to fill up the said defect or loop hole or lacuna in the enactment through the impugned enactment. However, on the touch stone of Article 14, Section 87 of Karnataka Education Act, 1993 has been held to be discriminatory. The legislature nor the executive has the power to simply declare the decisions of the Court as invalid or not binding. The State has not taken into consideration any fresh material nor it has taken into consideration any report from competent and expert bodies to arrive at a conclusion that the impugned
: 339 : enactment is brought about as a curative legislation. The Courts in the instant case have not found or declared any law to be invalid so as to enable the legislature to exercise its plenary power to remove or alter or neutralize the legal basis in the unamended law. 67. In fact, at this juncture, it would be apt to note the subsequent event also that arose during the pendency of these writ petitions namely, amendment brought about to Section 87 of the Karnataka Education Act by way of Ordinance whereunder the words “and benefits of retirement” found in the proviso to Section 87 of the Act was sought to be omitted and the provisos indicated thereunder was sought to be inserted. The above said omission and insertion which were sought to be included under the Karnataka Education (Amendment) Ordinance, 2014 (Karnataka Ordinance 1 of 2014) reads as under:
: 340 : “2. Amendment of Section 87. - In the Karnataka Education Act, 1983 (Karnataka Act 1 of 1995), in section 87,- (a) in the proviso the words "and benefits of retirement" shall be omitted; and (b) after the proviso, the following provisos shall be inserted, namely:- “Provided further that conditions of service of the employees working in aided educational institutions shall be as such as may be determined by the State Government from time to time. Provided also that since 1974 no employee of the aided institution is required to appear and pass any Service Examination or the Kannada Language Examination as prescribed in the Karnataka Civil Service (Service and Kannada Language Examination) Rules, 1974 no such employee shall be eligible for or be granted any additional increment for having passed or deemed to have been passed said examination from the date of commencement of said rules." 3. Cancellation of sanction of Additional increment and extinguishment of claims, if any.- (1)
: 341 : Notwithstanding anything contained in the Karnataka Education Act, 1983 (Karnataka Act 1 of 1995), any order of the State Government or rules governing the conditions of employees of any Private aided Educational Institution or any other Law governing the Grant in aid to the above employees or any Judgment, decree or order of any Court or Tribunal or Authority no employees of an aided institution is required to pass any Service or Kannada Language examination or be eligible for or be granted any additional increment for having passed or deemed to have been passed any such examination as prescribed to Government Servants in the Karnataka Civil Services (Service and Kannada Language examination) Rules, 1974 and any claim of an employee of a Private Educational Institution for sanction of any additional increment for the above reason shall stand extinguished, accordingly,- (a) the order issued by Government directing to sanction any additional increment for the above reason shall stand cancelled; Provided that any amount paid as per the order now cancelled towards said additional increment shall not be recovered; (b) no suit or other proceeding shall be maintained or continued in any Court against the Government by any employee of Private Aided Educational institution claiming additional increment for the said
: 342 : purpose or arrears thereof or for pensionary benefits by reckoning the said additional increment; (c) no Court shall enforce any decree or order directing release of grant in aid taking into account the additional increment for having passed or deemed to have been passed the Service examination or the Kannada Language Examination by an employee of Private aided Educational Institution.”
At the cost of repetition, it requires to be noticed that said Ordinance having not been brought before the Legislature, it has failed and thereby amended provision brought to Section 87 of the Karnataka Education Act, 1993 is not to be found or in other words, unamended Section 87 stands as on date. Thus, Section 87 of the Karnataka Education Act, 1993 having been interpreted by this Court as it is and held that not taking into consideration the date of entry into service for the purposes of pay, promotion, pension and other service benefits to the petitioners and similarly
: 343 : placed employees would tantamount to discrimination and hit by Article 14 of the Constiutition of India, Legislature is now precluded from nullifying the effect of judgments rendered by this Court by impugned Act in exercise of its plenary power since it is not validating any law declared by the Courts as invalid or defective. Thus, the very foundation or the basis for the impugned Act is lacking. Consequently, it has to be held that the legislature has transgressed its power and has encroached the judicial arena through the impugned enactment. Thereby, the impugned Act also does not pass the second test prescribed by the Hon’ble Supreme Court in the case of STATE OF TAMIL NADU vs STATE OF KERALA reported in AIR 2014 SC 2407.
Yet another contention which has been raised by Sri A.G.Shivanna, learned Additional Advocate General is that State of Andhra Pradesh had enacted similar law and same has been upheld by the High
: 344 : Court of Andhra Pradesh when examined, it requires to be taken note of for purposes of rejection for reasons more than one. State of Andhra Pradesh enacted Andhra Pradesh Private Aided Educational Staff (Regulation of Pay) Ordinance, 2005 (Ordinance 3 of 2005) relating to certain service conditions of the employee both teaching and non-teaching of the educational institutions run by private organizations. The validity of the said Ordinance had come up for consideration before the Division Bench of High Court of Andhra Pradesh in the matter of Y.SIDDAREDDY vs GOVERNMENT OF ANDHRA PRADESH reported in (2006)1 ALT 354 and held as follows:
“67. Under Section 4, the Legislature purports to extinguish the rights created under the automatic advancement scheme and the career advancement scheme, the benefits of which are made available to those employees who had rendered certain minimum qualifying service. Section 4 of the Act purports to extinguish the claims of the employees of the private aided educational institutions with regard to
: 345 : the above mentioned four aspects of the service based on any government order or any judgment of the Court below or tribunal. A plain reading of the section purports to extinguish the rights of the employees through the various orders on the basis of which such rights were created. Though the learned Advocate General argued that the intention of the Legislature is only to extinguish such rights vis-a-vis the State, the section does not make any distinction between the obligation of the State and the obligation of the management to give the benefits as contemplated under the various GOs. It mainly purports to extinguish the right itself thereby relieving even the managements from the obligation to extend the benefits conferred under the various government orders. We fail to understand the whole exercise undertaken by the State. On one hand, the continued existence of the benefits created under the automatic advancement scheme and career advancement scheme is recognized in the Ordinance, but on the literal construction of Section 4, it purports to extinguish the rights flowing from such schemes. In our view, the enactment is a product of an absolute misconception of law and inability of the draftsman to handle the problem. The State in an attempt to escape the financial liability arising out of a plethora of ill-conceived orders issued earlier resorted to the impugned retrospective legislation by which it not only proposes to escape the financial liability - we make it clear
: 346 : the State indeed is entitled to escape - but also extinguish the rights of the employees vis-avis the managements. The State also ignored the fact that it owes a constitutional obligation to extend the necessary financial support to the educational institutions imparting education to children below 14 years. The Ordinance does not make any distinction between the educational institutions imparting education to the children below 14 years and those imparting education to children above 14 years. This kind of grouping of SUBJECTS ignoring the constitutionally settled differentia, in our view, itself renders the legislation irrational and arbitrary. In our view, therefore, the Ordinance, as it is, is required to be declared unconstitutional as violating the Article 14 of the Constitution of India. We accordingly declare so. The Writ Petition is allowed as prayed for”. (Emphasis supplied)
Facts narrated in the above judgment are some what similar to facts obtained in the instant case. GVK Girls High School was admitted to grant-in-aid with effect from 01.09.1985 as per the Andhra Pradesh Education Act. The arrears of salary to the Head Mistress and Staff of the school were not paid. As such,
: 347 : a writ petition came to be filed and State was directed to pay the arrears. However, it was noticed by the Court that during the pendency of writ petitions, G.O. dated 28.04.1994 was issued refusing to pay the arrears. Hence, direction came to be issued to the State to pay the arrears. It is thereafter the State came forward with a legislation by way of Andhra Pradesh Act, 34 of 1995 with retrospective effect from 17.10.1989 whereunder it permitted denial of “arrears” of grant-in- aid whenever such arrears were claimed under any judgment, decree or order of Court or other authority or any order issued by Government. In the writ Appeal filed by the State against the learned Single Judge’s order, State relied upon the said legislation to get over the judgment of the learned Single Judge. In this background, Division Bench held that legislature could not set aside the judgment of the High Court by Act No.34 of 1995 by dismissing the Writ Appeal No.1745 of
: 348 : dated 06.08.1996 and affirming the judgment of the learned Single Judge. This judgment of the Division Bench was carried by the State by way of Special Leave Petition before the Hon’ble Apex Court which was later converted as Civil Appeal No.2428/1997. The Hon’ble Apex Court has held to the following effect: “Act 22/1995 cannot set aside the judgment of the learned Single Judge. Now section 2 of the Act 34/95 also purports to nullify the effect of the judgment of the learned Single Judge. It is well settled that the legislature cannot overrule a judgment by passing a law to that effect unless it removes the basis of the legal rights upon which the judgment is based, with retrospective effect and provided there is no violation of any constitutional provision in such withdrawal of rights retrospectively. In the present case, we are not going into the question whether any provision of the Constitution is violated while passing Act 34/95 denying arrears of grant-in-aid retrospectively. However, in our view, inasmuch as the rights created by Act 1/82 and Act read with the
: 349 : Committee’s recommendations have not been nullified by Act 22/95, the judgment of the learned Single Judge remains effective. The basis of the judgment has not been removed. We have already shown that the rights flowing from the Acts were not touched.”
Thus, from the perusal of the order passed by the Hon’ble Apex Court, it would clearly indicate that judgment of Andhra Pradesh High Court came to be affirmed. It was held by the Andhra Pradesh High Court that Ordinance was unconstitutional and as such, amendment brought to Andhra Pradesh Education Act came to be struck down. In that view of the matter, the said amendment cannot be held as being in parimateria with Karnataka Education Act, 1993. In that view of the matter, contention of the learned Additional Advocate General that amendment brought to Andhra Pradesh Education Act is similar to the impugned Act if accepted also, then the necessary consequence would be to hold
: 350 : the present impugned enactment as also violative of Article 14 of the Constitution of India.
One another contention which has been raised by the State is that ‘Doctrine of Small Repairs’ is applicable to the impugned enactment and the legislature in order to carry out the object of the principal Act has resorted to enact the impugned Act. Hence, it is contended that impugned Act does not suffer from any vice for being struck down.
Whenever a tax payer would challenge the levy of tax before the Courts, scrutiny of legal provisions is undertaken by the Courts to decide whether the levy of tax is legally valid or suffers from some infirmity. In the event of Court arriving at a conclusion that such levy of tax was not warranted on account of defect in the enactment or the phraseology used in the statutory
: 351 : provisions or any other infirmity, order for refund. The legislature in such circumstances undertake to enact law to remove or rectify the defect or the lacuna and also validate the proceedings including retaining or withholding tax already recovered by retrospective operation. Such an amending and validating Act to make “small repairs” is permissible mode of legislation which is frequently resorted to in Fiscal enactments which has been approved by the constitutional bench of the Hon’ble Apex Court in the case of ASSISTANT COMMISSIONER OF URBAN LAND TAX AND OTHERS vs THE BUCKINGHAM AND CARNATIC COMPANY LIMITED, ETC. reported in (1969)2 SCC 55. Keeping the principles enumerated by Hon’ble Apex Court in mind, when the impugned Act is examined, it would not even remotely suggest that the Courts while interpreting Section 87 of the Karnataka Education Act and the Rules made thereunder had found any infirmity or
: 352 :
lacuna in the said enactments so as to enable the legislature to exercise its plenary power to remove such defect or lacuna in the enactment and thereby render the judgments already delivered by the Courts to be ineffective. On the other hand, the impugned enactment has been brought about on the ground that it would cause financial burden on the State which has already been dealt by this Court hereinabove and it has been held that State Administration cannot shirk its responsibility of ensuring proper education in schools and colleges on the plea of lack of resources and it is for the authorities to find out ways and means of securing funds for the said purpose as held by the Hon’ble Apex Court in the case of CHANDIGARH ADMINISTRATION case referred to supra.
: 353 : 74. For the reasons aforestated, I proceed to pass the following: ORDER (i) Writ Petitions are hereby allowed. (ii) The Karnataka Private Aided Educational Institutions Employees (Regulation of Pay, Pension and other Benefits) Act, 2014 (Karnataka Act No.07/2014) is hereby struck down as ultravires of Constitution of India as it is opposed to Article 14 of Constitution of India and also encroaches upon the judicial powers of the Courts as discussed herein above. (iii) Respondent – State shall continue to pay salary or pension as the case may be, to petitioners and similarly placed persons as was being paid pursuant to its earlier orders or in other words, as it was being paid prior to impugned enactment.
: 354 : OR Respondent-State shall comply with the directions already issued by this Court extending the monetary benefits and treating the petitioners working in Private Aided Educational Institutions on par with the employees working in Government Institutions. (iv) In the event of respondent – State having recovered any amount/s pursuant to the impugned enactment, same is hereby ordered to be refunded to the respective petitioner/s by the State expeditiously, at any rate within eight weeks from the date of receipt of certified copy of this order. (v) No order as to costs.
Ordered accordingly.
Sd/- JUDGE *sp