Karnataka High Court
Bangalore Metropolitan vs S S Naragund on 19 October, 2011
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
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{BY BRL VISHNU BE AT, ADV.)
AWARD MADE IN LD.NO.151/2000 DATED 6.2
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iD PETIVION NO: bielo! 2006 L i Kerb) -
BETWEEN: :
PAN OS LWORE MUTROPOLITAR
TRANG PORT ANGALORE
BALE. ROAD BANGALORE
BEPRIOSS ERTED & BY mS ¢ Coe, 1EF LAW © Ore WICE &
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as NARAGUND
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AGED ABCHT 46 YRARS
ROD. 16s, 2ND BIAIN, 4° CeOSS
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BANGALORE.22.
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SHG WP, 18 FILED UNDER ARTICLES 226 & 227 OF
THE 8 CONSTITUTION OF INDIA PRAYING TO QUASH THE
ANWEXURE-O PASSED EY THE 'THIRD AD DEMONAL
LABOUR COURT, BANGALORE.
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3.8 3 ° a 8 F @ & ROR 8 oy é ¢ 5 & ££ x 7 ; set ie e Sy 4 Boe i "aa . . a : aw : L - a i gs e . us b 8, z "i - e : a & Sind» a a 2 whe & UAE SOMSELY YN 20> LAPOD HOI WOON) JO UMNO BSI VONYEWNEYS VO LED OO HAA SOR ADI ar Dorr Ktuiewwer le aiwonww GR Gums ues KARMATAKA HIGH i:
AP KARNATAKA HIGH COURT © € Jr KARI PUG COURT he ¢ wt Bhs eat Gal BR Bee BONG Moga aH a pen eRe aS Si tre frre SHORES EA ANAK PEASE Bol EC | EP BUGLE Milly LPR ca 4, 4 atatement of the ticket-less pesasengers. the reapondent dieputed the signature of "tones . sigtemerite of ticket: leas passengers, the seme oC rine OL be thrown out. Though there ie some vier rianice in the. signature of reepondert at | Bas Ma arc 4 om the ground that there je eome variance in the signature of the \pestioner: . Ex.MS ia the rephy ae Few Pa oD § was a %, é g = submitted by the: rea\ cond est te 7 3 Pas € a 2 a4 this recly, the petith One hes catego witally aclyitted that 6S par: angers were , trae ling in the bus at the tome of chook amo they Were all issued the tickets. This Bieta oo - an 48 . Bases ve ; , acinitige 208k of. Tespondent in thie reply te the charge E «e's em " boy oss ue oh & Beet ge loncr « ah@aer ap Sy pte surpreingly, ine reapondent hed taken a defence before sae Petes os F% 2% 2. sons gue sears a: 2 on "2 - ¢ Lé.29F Cour Tel Ddere were orig 45 pesearmmere oz the MN GOURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARMATAKA Hiei:
a «ge Bee oes ea : : eee test, oB CMmarge im proved shall POE QPL eo Ww RGM AA LOBULAR Oke RAR MATAMA HIE¢ oh prosecution. The Leabvour Court «ious considering tt 2B .
regly @uomiitied by the reapondent to the charge, memo, copumitted art ub tome a 'i 7, Pres deere entary. 'evidence i -oherge qe, etahberment of tome tees --_ = areal the reply submitted by the ces cepondent establishes thal the cherge &S TROL Gry.
oraer granted: by this ee . © stat a on oe Sa oe mew T6umiagiw: oY Toe oa Se . Sen & 5 sea ae be z myo ae dacnate oh charge, Ue age of the reapordernt, the length of service it rerudered ta hk ang (iat the respondent mm now 3 a the extre me penalty of the diemissel is to be ry set aside, Further, the respordent against whom the 3 % ee 4 a: oe . MOL go Unmuninbed. Havirg fe OP ates er og a OUP x r meet;
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