Karnataka High Court
K N Narasimhaiah vs M/S Pepsi Co India, on 6 January, 2012
Author: Aravind Kumar
Bench: Aravind Kumar
IN THE HIGH CGURT GB' IQ%.RNATAKA A1'
msrrmzo THIS THE am DAY OF JANUARY, 2,6112.' _
BEFORE:
THE HON'BLE MR. JUSTICE mvzsp
W.P.Nos.29328--29357 i301 17 ;L;*rER?; '
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THESE 'WEE'? PETITIONS CGMENG SN V. V VT "
PRELIMINARY HEARENG THIS BAY, THE CQZJRT
FOLLQXNENG:
ORDER
Petitioners are eafiing in q::_esti0:r;:A {jmer pé;;3:3fe»:i by IE1. Additional Labour Court, Banga1ei;e»..e§afed passed in Referenee No.41/2035 *§%§z13ere%§1Vfi{j:e'::*':..:e}"e.3fe:1eevveaféfie to be rejected.
2. Petitioniéies'Vjfiivefe€'t2ee§;i{i%:'g fe-ézpendent, company anti en Managerfiieiit"e§§v:e1e{f;i§g' agreement with the affiliated freeze 'being paid pursuant to the Said settlernene:L"~Pu';€se.:§:iL. {e'efze request made by wrxkmerz 3 '=.5<::}::nta:§"'«:. R_e:§§emef:'é...__.§2:3ekage was brought about in s;éef:~su§"§.8jé,:0n"._é?irit11 ::.3:3ien and 5: seitiement was signed en §2f£;€3{3:'3, Pzgfefegfaei éie éhe same, yeifiionere ameeg {}§h€§'S safié it}. Eieaxe b€E§.'1 féfiffifi and emeunig were gaid as E/efixereiznsieé". ii :8 'firzereafier asverkmen iiarezigh 22213323 V' "_f:3;et:gh%§§e:* a F€f€§'€§C€ eeziieeéémgf the? zméez" 'she guise 05 is :;§jpea.:+:;:;; fer peiitieners erzd perzgeed 'she erder impzzgzzed if}. veiuetary §€i1i,I'€I116E'}'§L§ workmen/pe:,iI2ei0;3e:'e were fermijgaied from service and :'esig::e.1:i{>:e W38 fereefufly ebtained were met made k.n<:sw:': abeef: any scheme ineiudi::;§*-Ve}L::i3::'e§'y: ' Retirement Scheme. On dispute beizig»-refefifirezi' E;al:'ieu}:, Ceuz": eftei' eonefiiatéee failed, g'urise'EEetie_f:"2i1 §;e3e>e:;n.:;r.. registered the reference and party namely management. filed is detailed statement ef azfermente made in the f€f€I:€Ei*e:::fe'i'. un§0n flied an affidavit by Way? Labour Court, N0 material the claim made by absence of any evridenee on re:::e:r*§§ peéitieners faiieefi to eeiabiish 1i11:'eii"'veen%;e}i'§i'enee;eeere:Eing}_j; rejected ihe referenee by a:i?a%:§__é§:»;§e<i it is ibis eyelet which aeeefleegi; :13 T' ,_» :if:e presezfaft axjxfiii jéetitiee.
..:'E%ear§,§ S:i.E'\§agfendra SE:e'{{§;, ieareefi ee:2§2ee% 12 be naziiseéi that petéééemsrg difi 110$; dispute {E263 fact 'ifoiuniary Rétiremsm SCh€f:Q€ was breughf :E1%b(}'_i}z'§*:V:.:""§:J:'y7._' responéenf/fimpiejger. Thar oniy grievancs is ighafij'%:he§; x2;;é':"é'''i "
He: made known about the Contents Qf .-':f0i~:1n{29_4ry _Ré':i':*efr1é13t --.
SCh€IH€ and axnoumg as agreed 4:9 u,ric1ef--._i§1e s72:.§§i'~ 'wag not paid. At one breath petéié:§§;.f:£:>rs 'iVésre not awaré of 'xfelizmary 01; ifs-* cénéenia 1:h€ii'€Gf and in anether v"_'.:vv.v{§'(;i:11:€r1d that rsspondent/empleyfir«?§;§§:. as agrsed :0 under the 'Which means them was 5; existence. With regard to I1OI1::}7?€£';}'7!1"I1;EE§},%L haavy burden was Cast on {he pr:::':i;:§f:~e2f § ;:pr@ve and sstabiish this fact. i%sLai:;§3éif"'C@urt, righfiy 80% pétitienars have {aiE5d"';;_) :{§'€_fIi{3i":i3%:'f"$ §€E_§;§1§ gmvs ihesa facés &$ pieadsé in {.316 ivsfiaém §s':§i§_9r:¢ V-§:?§:':.--<:Ae, 5 am 9? $316 Csnsiéersd view thaé Omar "o§'.iAi§;z:A§3'::sgr C<3i;§_i" 'L1EEC§€I' which f€f€I'€:tI':C€ ca..:':::€ ''93 be E"€j€C§€G. §e:;es- ::{;%Q;%:2f§é: fmm 312;; infirnééty axzhaiaeevsr wifiéch aaifass fer ~'.:: 2 ' , V * . V 1§Ei€f:§§':'.5':EC€ '$3? this ceuri, ' 1.3
4.. 'i'%20ugh Sriaifiaggegzdrzi Sheiiiijyz wauld <:€::1':€::§i;--§. ' a>pp0z*tun§tVy be given to dssrnenstrate G1: §§;'*_Q€3 Szlijfiu "::?:;:té§%_:;.1s'L'v., :0 establish the {E886 of peiitionen E ani";r:é{_,ATi191c1§f2e:{i.:s:;, Said prayrsr for thé simpie rsasasn in ithé Preseniz wriii petiiiefi as V' '%:E€"--Aad"diitiona1 matarial which they war}: which has been adrsady p:Q:iié§.sd ggéfixfe their claim so as to entertain;'Sfi%:'h '~fifi'W Gf 5fi€ matifill I am of the these writ petitions and they are gfifw §§;§§$?§ SB:g= ] = rw:éwmw««mwmwm»»«mm«mw.wmwmmmmwm.mm. _