Fouress Engineering Karmika Sangha vs Management Of Fouress Engineering (I) ... on 5 March, 2014

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Karnataka High Court

Fouress Engineering Karmika Sangha vs Management Of Fouress Engineering (I) ... on 5 March, 2014

Bench: Ram Mohan Reddy

                           1

                                            W.P.35692/13 &
                                            49873-49877/13

IN THE HIGH COURT OF KARNATAKA, BANGALORE

      DATED THIS THE 5TH DAY OF MARCH, 2014

                       BEFORE

  THE HON'BLE MR.JUSTICE RAM MOHAN REDDY

         WRIT PETITION NOS.35692/2013 &
            49873-49877/2013 (L-RES)

BETWEEN :

FOURESS ENGINEERING KARMIKA SANGHA
NO.25, BYRAPPA LAYOUT
NAGASHETTIHALLI,
BANGALORE-560094
REPRESENTED BY ITS
GENERAL SECRETARY
SRI C V VENKATESHAIAH.
                                           ... PETITIONER

(BY SRI. K S SUBRAHMANYA, ADVOCATE)

AND

MANAGEMENT OF FOURESS ENGINEERING (I) LTD
PLOT NO.2, II PHASE,
PEENYA INDUSTRIAL AREA
BANGALORE-560058
REPRESENTED BY ITS GENERAL MANAGER
MR ARUN SHETTY
                                       ... RESPONDENT

(BY SRI. SOMASHEKAR, ADVOCATE FOR S N MURTHY A/S )

     THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 & 227 OF CONSTITUTION OF INDIA PRAYING TO QUASH
THE INTERIM ORDERS DT.17.9.2009 (ANNX-G) DT.26.3.2012
(ANNX-K), 18.7.2012(ANNX-N) AND DT.19.2.2013 (ANNX-U)
PASSED IN I.A.NOS. 14 & 15, 19 & 23 & 24 RESPECTIVELY IN
                               2

                                               W.P.35692/13 &
                                               49873-49877/13

I.D.NO.67/2000 BY THE INDUSTRIAL TRIBUNAL, BANGALORE
AND GRANTING ALL THE RELIEFS CLAIMED IN THE I.A'S; ETC

       THESE WRIT PETITIONS COMING ON FOR PRL.HEARING
IN 'B' GROUP THIS DAY, THE COURT MADE THE FOLLOWING:

                         ORDER

Four orders of different dates of the Industrial Tribunal rejecting four applications filed by the petitioner in the course of industrial adjudication, are subject matter of these writ petitions.

2. There is no dispute that, on an earlier occasion, when the parties were before this court in WP No.5449/2005, a learned single Judge having recorded the submissions of the learned counsel for the parties that they were willing for an expeditious disposal of the industrial dispute and would fully cooperate with the Industrial Tribunal, directed the Industrial Tribunal to dispose of ID No.67/2000 within three months. It is also a matter of fact that the industrial dispute is listed for 3 W.P.35692/13 & 49873-49877/13 argument on merit of the reference, hence in final stage of conclusion of the proceeding.

3. In the circumstances, these petitions are disposed of, reserving liberty to question the orders impugned in the petitions, if the petitioner is aggrieved, after the final outcome in the Award to be passed by the Industrial Tribunal, over the industrial dispute.

Sd/-

JUDGE AN/-

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