SECRETARY Vs. CHIEF SECRETARY

JUDGEMENT

(1.) PETITIONER is an association claiming to have been formed by the technical employees of the Seri-Culture Department, Government of Karnataka. It is the claim of the petitioner that this association had been granted recognition by the Government as per its proceedings dated 6. 12. 1999 (copy at Annexure E) subject to imposing as many as 21 conditions. Petitioner claims that the Association is functioning within the parameters indicated by Government Order dated 6. 12. 1999 and has memberships of more than 5500 employees of the Seri-Culture Department.

(2.) PETITIONER is now aggrieved by the subsequent Government Order dated 6. 3. 2000 (copy at Annexure F) whereby the Government has cancelled the recognition that had been accorded in favour of the petitioner association as per its earlier order dated 6. 12. 1999. with immediate effect. It is such cancellation of recognition to the petitioner association which has given cause to the petitioner to approach this Court praying for quashing of this notification under Annexure F and for such other direction to be issued to respondents 1 and 2 as deemed fit in the circumstances of the case.

(3.) SRI Gopi Prakash, learned Counsel for the petitioner has vehemently contended that the impugned order is one passed in utter violation of principle of natural justice, that the petitioner association had not even given an opportunity before the recognition given to it was cancelled subsequently, that the petitioner had not even given any clue that the Government is going to take such action that even when the petitioner association has not violated any of the conditions imposed by the Government while granting recognition and in such circumstances there is no justification for the cancellation of the recognition that had been granted in favour of the petitioner association.