Karnataka High Court
Belliyappa Gowda S/O Krishnappa Gowda vs The Karnataka State Road Transport ... on 14 October, 2008
Author: V.G.Sabhahit
Bench: V.G.Sabhahit
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Héaring an Ms day, the: Csourt mafia am faliewing.
wuun! ur nnuuncnlcn I-Iifii-I COIIRI KARNATAKA HIGH COURT OF KARNATAKA HIGH COUR7 OF KARNATAKA HIGH COURT OF KARNATAKA I-RGH COUI
compulmriiy refiring me writ patitfi:-nee; wh9'O'.:§:5£.£ be:
E-aamiruafmr refarafi an as 51¢ 'vurarrknsaf
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2. ;51.ggriva*sIt:~.:4i1'.""':b3r "2s.e1.2w3
{awed by thg t?1::é;."AA'%%};%a?--§¢man filed WP.
fj_'?a'~::a:V"'¥.;"Lz'c.:1V'A§:i§sic:ns made befora
the :.::*e:'ié§'a3;ri§::'e on Semcm I3? ef The
Parse§v:':'s"V%~§it§;§.5'Sjééjéiiiiif§§'é:'_'{_Eq1%EWd;2;:aerb;:rsitias, Prtzlzsction of
Right§'~§:r':*§V Act, 1-395 (far short, me
'1995 ééfimnéed that tzha ordsr af fine
Art;fi¥tagO~anfia:3t éafl9:飥O.29.Gw6§19§9, computmriiy retiring the
" Per tantra, the marsagemant rwistsd tbs writ
an we gmuzrtd fiwt um card-er' of mmpuisary
. vfrefirenmst fiatxad 29,t36.1'999 canva has be gaswd §!i'..§¥'$i..§§§"it
to the éiraection dated 13..83.3.*9% pssgaé in 1&9.
m.1§9§3/199%, directing the management be mrssfituts-. a
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nunnlu-nu-uw-u luv!!! uvunf nflnlifllflflfl HIIHI1 VUUII U!' BBKNRIHKR HIGH CCU" OF
management, was cards: of 313 campuksery rjeivtf§*ia~.{:1:ant
tame ha ha gamed any in pursuance af the;"'arfig§+'..j§%':_.§_h§s
Court dated 11.93.1998 mafia in arm.
stréctiy adhering ta Hie pr<:::ii~€(§ui§ .;::':'i:i "
wnminezi therein.
5. Learned' # _'é_i1;:}§u hoist: siadw
amfi Eaikzuwing the d:a A;iVsiu_:}n in KURA1.
slats:-1 V55 ?_Ufi:fl.i;fii (35 m«:f:9rHEsz (AIR 20:33 5::
1523) gage u£i:§i'sii#%cn Bench of me High
case at FERTILISERS
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PA!}£I.::l§EFi" gzgmcégz :;..}s...r~: 503), by as artist am:
.-- . safitvfléfiazvie the award dated 25.m,20e3 made
"£23.'V§;$}'f §;';§§3'§§;§atian (LCM) ma.55;1999 and directed the
n*:a_Vnaag=ar%_:?e§.a*if: ta rainsmta we wariamrs, but, wifix 53%
AAb§ck'-Eiiragam and with mntinuity of service to the
V."V'.,.V'aa3bI§rrsatI*va suitame gm: and 3550 1:9 tmnsidar bk
_..5anu?t§e:'rase»nt far prcrmafior: wimirt faur weslzs from the data
:12? receipt af mpy sf we order.
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LQUUIH OF KARNATAKA HIGH COUIITI-'O_f KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAICA HIGH COUI
of the state bczwarvis fine prevention as cI§;sé1:.;§§£i.tias,
pmhamara nr rights, prmrésscsn cf ma-di:a¥
training, empbyrnerat anti rehabiiitatian...ef_"_:'$.:ar§é§ds I
CIIS3IIiIII'tI%. Sanitizers 43' ed' the I
even fixaugh mare is an m*':§gr, é's._€¢ar
Act, @113 position of flfis gfat 3:2. Iévéréfiiing effect.
{if warm, theme i%:--?D_"ja.n £213
parfia, which pan-se up m.:.99s3;1-we
an reference tax the
positien 531$' harm, the fact
irwvarking rha KSRTCL,
Empzxgfisfis Ruiss, has paww tbs
arcgmf f:aoriIbuIv$arIvEy fiatifing the workman. As per" Saxttian
?v'I2.':.O§E,,,"t_a"1&I"3,I:g9-5 gs».-gu-.a pmviséans of the 1995 Act er the
Imiés:h*e§fi§"t&iareunder shall M in adfiitim ha, and not in
any nether Law for the time being in Enrica car
_aTn'gr"rs.z§:'es, order or any instructécns ismad tharreunder,
I-,,v"%!'¥:l%*u;i'.ti:ad er issued far flue hfinsfifirs cf yaymres wifla
»...wwm yr nnnawvunrsn fiiun <.;UUR'M"3.l' KARNAVRKK fifififi COURY 6? KARNATAKA WGH C082"! 0? KARNATAKA I-HG?! COMM' OF KARMATAKA HIGH COL!!!'
132 In thia mares, it $5 agar; m safes R«as§4s;.aji§3ez:?».*-'_:4:i'_i.';z§j_ za
(3) an? fiw Kamataka Sate Rrsad Transpast_:"{:§ét:*;-a§:§zfs&x:%®_V
{Cadre and Racmfireentl Reguiafiergg,.. §;§.8E;;: «.§g*ss:;'1;i§":ir':V.
ampsawars the rrmnagememt he ;1fav%d:énfivsi3--Tijt§ b'i£é- 's$'q';:L¥f§ré:.!g:*at '
err Iowa: jab in as': emgzfcéyge ifii:a_:'§aac§tai;e§v5é'VVA:
discharge 0? his duties ta the a7u:afa§;s Qzzf gartiwiar
cateagsztrgr 0!' [avast it~.._§a_i§:3;[$; raferréng ta thia
Rmutatécga mm, thismgurt 555 iara*eE%&'a%%a 3.1.93. 3.9% Er:
WE. Na. gi?_'E§'a¢:§cf§§é:"e5":referrad tagbavefi
: : 1§"3'. A 23%: am 1995 mg meats
mr:§&ré*v1:.~.*ss;j "z§§1efl'eVf"§;?§Aas»:_§£s§*;é5u:t ia Era aadéfiim {:3 %':e gigzfizt
wrfiézsrwjevd éir&§§"e;%:' *&e§:s:i2;;%ara 23:3} :93 we I€$R'E'€,;, Efiaéém
- Aa':§t§':.RéL::2.§£trgfser:t}vfiéguiamras and age in afifiiirésarg ta the
:é';rs:!5éf:'::. er;»;{_;aé£fy Eé*:str*§3atE:s§~2 égsufi tixerezsnder. 3"%*:a eréer 3%'
fhés Crav_%;3r1:1. dEaf9tw 21.93. 19% ira saw. Na. :;9%3;19% cam
ntafbez Qfissad by placing miiance an Ragufifésn 2&2} af ting
{Cafire mri Rarzmigtwrati §w?;e§a.:¥as%::§mr:$§
1.14 In em' cansédered apénim, the r%Igi'§t :;ar§§er:'&d under Smtiem 4? 2:2? tiw 33% Act, $3 an aédftiars ts; the rigéwt
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-14, 'ER.A'u".AhiCQRE :.m, Vs. A. crsopmama PmxcK§g; "z;w4 (4; L.%_.N. 503;, has {maid that it is imnmataria;¥"'sesr§é.1es;f§.E}:;s;:::. }tia;eE disabiiity hm occurred during the cc:ur~se $--5 car '~-_ aubiée the scope caf empfiaynwerfic.
13. Writ Agpaai 'j:§§§~;».2%15-§J2o§3:z' :55 management is dEsm.E§sed. V-*"r:e"é'.%?§t 'fiappea'i"?dz3..4$3}'2®8 fifiad by the workman is agififiseé passed by the Presiding Qfféwr, "$.?§v59n;ngaIar¢a, in LE3. Applicafisqari' c:;:::1'1";:Vr":1'zin=g tha aunrder cf §sf~-wéigwe app-eikmt in WA, nm.#2g2makjg:;e§é§c:J<'%'%:;§g: mspeane3ent~:csm:;, dated 2§iD6,i'Ai§Qf'.«?-.'¢ figs censequently, the warkmar: is gm V"b:e'«.{§v:§;[:sEat-ad wéth fulé hack wagw and ' ;écez'minv§:'itgé«q¥f'vsafarv§r:e and aflxer" tansequamfiai barsaafits. sd/-
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