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Karnataka High Court

The Taluk Social Welfare Officer vs Madhegowda @ Mahadevegowda on 11 December, 2008

Author: A.S.Bopanna

Bench: A.S.Bopanna

w*.g[Q,V§g"Qgg;g1,§;BA  ..... 

 '--_§»€l§K:1NA--PALY;'3g'S?"§L»LAGE Am: ms'?

 OF THE CONS'E'iTI}Ti€}N {FF Efifiifig WETH A PRAYER TO:

 4 »§3z"U..{,. FOR THE RECORDS 'C}§3"I'I-{E LABOUR COURF, MYSGRE IN

  " F:5§F'E3.R.ENCE Nif}, '"288 OF "--I3fZ3i3 AND ESSUE P. WRIT' IN 'THE
 '~. ?'5A'f:'U§E GP' CERTEQRJKRE R ANY OTHER WRIT, GREEK QR

1N THE HIGH comm' 0? KARNATAKA AT BANGALQ.R;l.§'%"'..V
mmn THES THE 1 1*}: {MY OF DECEMBER    
BEFORE  L W  %
THE H{}N'BLE MR,       T_ 
WRIT PETITION P~I£}¢1,'¢?2'?'4/:§(7?{.a§'é'}..(.L~TI*}._'ii"§   " V' K
BETWEEN: '  V. V V'  

1 THE TALUK S<}CiAL z-»'-.{ELmRE --  V'
OFFICER', cHAMAm.;s;%NAc-;AR§V-- . V ~

2 THE CHIEF ::xEcUT:*s;fg'0FmcEg  
zzmx PANGHRYAT, <::HA§a:egRA;;.rgzA_Ga.:e  

:3 THE SEC.RETAE€'r'-_'_ ~ ~ _  ijq ,
scnciaigwE,:';§'a-Em:f;§£é.A§2TMEN1*---,' 
MSBUILDINQ V  ..  
BA.§?GAi--;O?%'~E: '*:::,;   ., PETETEQNEESS

{By Sri: .j9,c3A:>EE:é;5i'jI:»i§3rsifiiésziéczg,' Am;

ANS :

MADH£=)G1{>§5? $5 M A'1~iA:> §:.v§.§c3owz3A
Rfixi\§€}$xSAi*3§3E%£§~_
::aA.iy4A'R5m«:§x3a,k@,V_1.. "RESPONDENT

(Big K {::<:3f§f:;~:§§ARA£4r, Aim *m:§§*';W:R:T PETETION iS mm ugqgrga ARTECLES 226 375 o J t-J :::i§sEc'mf:N AND SET ASEDE THE: AWARD EEFERENCE Ni'}.:288;'2iC){)2 953852;; B'? TEE LA§Q'{;IE i'f_i£?i.i_3?F,* msoaa gv:z.;=E ANNEX~{%§.

This Wait Pstitzietztg Cmzziixlg Q1} fi:i.§: P1*s::3ii3»2}j,i1'§L;<§§*_§;*_fz:r::£=éti11vg in A' 'H group, this day: the iffiouré. made ti1§:&vf<3§i§5ivi11gb': ._ 0 :2 ' b' The pl3fiiZi()I1C1' is calling tiatexi. £l2.?.?:Of}6 pasxststji in Ref: award, the Laban' C'ou:r5:. has'ACli;fc»c?te:£i" 'i*f,.t1tf§:f£:;.%fai:g:;:zQa:;,;1.Vi: r2::sap011cit311t. h1if}'EiI'_t with 1'{3f¢:E1"fiL{1(*.f: till 1:11:53 first. party fig xtinétgitptis L' 2, B33133' Sii_';1§§igs:3.§LS;':;_:"i%§:i11dargi, lfimxzttd Cfijivfilflfllflllt Advocatrt 13:31:' an-:3 Sm'. Govizxclgaj, lgarncd . V. £3:.,r';s% thz: ;*&sgg:t:}iii€i"i:§1t V C3 léésafzzaii. 001131531 161' tbs: Iyatitionex whfitz wenuid c:c:11i.1:tI1::3. that the award dated Iliji". szrstainabie in its e11t1'rety i11st:s:fa1' a3 the I erf Kim LaIr_:m.:;r C0111? arm the quesficm W111: mgard IEO sf 2&6 days; the ctieiay an the part 0f the fins? L 'qr ' ':i:%,31,wg.. ' have bean colzsiciemfii as the Laban: C4;m1""t COt1:¥fl:V.VJ§;"1_%'i!'¥T*.'fvi assumsd jtzzisziictieli 0111}? if the said i'3S?L2f"t 'was; h131§"ifi f2i'vt:yfg1;~ :31' the workmaxg. In {his Regard, 'TGf_vAi}.'§:.':

wcsuld imiicats that the La}3cr111'VCx}37;;"t. has fizzy finding am this aspect of $16 » ¥_:1'v.i:f;1is the law is Wei} settled tI1z§f".. *$ ;f1:%: ¢> :':v:v:.*;_:'i»€a':.;s.:;:§1ix:g that the partictliar csi:ablis.i:m&z1£. :;*5;--v;a_:} have :9 ha pznved by flax: 1'u}1'I1g 511 £311:
cam (sf $553,. VS. PRATAMSIEGH Thmfcm: sazuce the said 1'sst1;=.."gf%::scsV "$3216 matte}; I am 01° the View that fijsft, L3Bf.};i£?f_:VCef3.§:iI'{ §Vifi'ifi€i ham? to mcolasider 1:11: said V E: to the aaid extent, the award damxi 129'!' grant} qtmshezi and the matter is mmitted 'V139 the Prfisidhzg ()ff1c:er, Labour Couzii, Pséyson:-: t-:2 Ififiifilfi I ~i%~,fr;:.1";éi;cc Na-.288fG2 and rleaitie the said issue. it is however C1633" fhali ixifiofar as the Qfilfil' Eifipijlttfi 01" the matter, " fillciizzgs Ifindfilfii by the Labour (Zourt are not ciisfllafbed % far the present and tilt guzands urgad in this petiticrn axe icft open tag be mged by the petifiennr herein if Laltimatciy iS$1It3 no.2 relating to the aspect of industtry is answgzmi agéfifiay the pcttitioimlz
5. Since the '4ii1i};;%'A:'»'CZ¢;1':1"t, they $112111 appear befom the as the iirst dais sf shall thcmaftc-:1' regulate its Vibe issusz 1t].ati11g to iI1€i1I5i1y.£;iS La}g%¥:fi* Court shall dcciéc the saint as ..,é§g3ih1& but not later than fI::u;_ monthg. fiom a{I1c_:vfiI:3f,"dzii€ ifidkaftd ahcwtz.

above Qhsnrvatiozzs and dimcficns, the sfgazitiég ¢::-fwith no Qrcier as to (vats, Sd/-

Iudge n Aka/bms