Mr Premkumar vs The Chief Secretary Government Of ... on 2 July, 2010

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Karnataka High Court

Mr Premkumar vs The Chief Secretary Government Of ... on 2 July, 2010

Bench: Ram Mohan Reddy

__ 1 _
IN THE HIGH COURT OF KARNATAKA AT BANGALORE

DATED THIS THE 2m DAY OF JULY 2010
BEFORE %"

THE HONBL193 MRJUSTICE RAM MORAN  
WRIT PETITION N0. 1'4A2'14/2008:A(L-.M\ﬁ)AV«' 

BE"I'V\/EDEN:

Mr. Premkumar,  _

The Pres:idem:. Aged. 55 y§:-a1's;"- 
Un--Or,§.;ar1is<~:d Secit...Qi'«--La1--)0L1..r VU'1f1£'Q_I.§'.,
No. 122, Mahesh Mafket..' %.3ri+,F1QL(sr;%jkV%  .

B&{1:Q}) ct.  _ z '  ._

Be11ig§e:l(1re' +----   
 -    ...PETITIONER

{I?a_rty iri*;)é1':=.()"1'--1]  



    T'   Secreiary,

*  G0 v%;{':.*rV1',i="ri<-:11*:T. of Kama1.al<.a1,
. __ V_'i~c}haL.>na Soudha,
..B'2;nge1}0re -- 1.

 The Pri. S€('.I'E:'.1',&11'y,

 Departiment of He2.1Ii.h  F'a1.m1'l_\; Weifarer,
Government: ofKa1'113.t':aI~:a,
Vikasa Soudha.
Bz1r1gz;:]<:>rc%2 -- 1.

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£3. 'l'I"1(* S@c'*1"c=¥.z11"y._
E\/Iccii(:e'21l EC]mi:--1¥.i('>r1, \z'iI<a.<:se"=a S()11(iha.

N



Bangalore -- l .

4. Dr. Satish Chandra,
The Medical Superintendent,
Bowring 8: Lady Curzzon H()spit.als,
Shivajiriaggaz'.
Barigamre ~« 560009.   

5. Shri C. A. Ramacharldra lyer,  A' '  - _ ,
The Assistant Admi1'1istratiVe" Officer,/V  0 .
Secretary. Bowring & Lastly Curzzorl' .EjI0spi~tals; 66
Shivajinagar.  '   
Bangalore ~-- 560009. 

 ~  RESPONDENTS
(By Smt. M. C. Naga.s1i1_"ee.'VHiZGll5.foi;--'i_R'l)

 This is.Vfi'leVd" i1i1dc%r Articles 226 and 227 of
ihe. 6Consi.ii:i1tfio'i'1 4"{)._f"""ll'Idla1 praying to direct the
1-espc)nlde_n€s l1.e1'e.i1;1wjo consider the represerltaizion di.
24/ 10/2008"issued by the petitioaaer herein and the

 _:s'z:+.n1e'aijc? en'c':1Ao.sed as Annex. AH &. Ad duly served on
"   Nos. 4 81. 5 dt. 25/ 10/2008.

«   is coming on for Orders this day. the

6 ' .(4l3llourt.IriaLle the following:

 for R1. .

ORDER

Smt. M.C.Nag21shree, learned HCGP takes notice {.2

2. According to '{,he pettii.io11er~pa.1"ty jiii1"'}§€p§,gi:t;g._"uhe order (it. Si/12/2007, A_:'111e:x.§, of f.1T1&i?"15\.~:L':§:i3vi:1'(V)'I:':1'1'._"J.fAV the Minimum Wages Act. péifiiriéxiiiifi' of arrears of minimum =-'VaigVe. of"-v.R:sV Vi a-lid penaity of .éL1"bji3i§31 ﬁ§matt€F Of W.P.N0.5338/20OV9«._..V:§8.iCi. filed by the Bowling 81' which there is an i11t.eifini~ ii neither issue of a Am1ex.C, order. nor to i'eprese11tations, Annexures -- AH & to 11i_e1.R.r§ p.E1nyI11€.1i1i of {he a1.1'1'ears of minimum

-a1fises."' ..... .. .

IiivVii'he1t View of the I1'1a1t'.i'er petition must. stand i*'e_jec:i:<éciv. "

Séfa iiiﬁgg

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