Karnataka High Court
Karnataka Sc And St Development ... vs Bharathmatha Watch Assembly Unit ... on 5 August, 2011
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
IN THE HIGH COURT OF KARNATAKA AT BANGALORE DATED THIS THE 5™ DAY OF AUGUST 2011... BEFORE THE HON'BLE MR.JUSTICE RAM MOHAN FS =ppY MISc.W.No. 7290 oF 201 1 IN Writ Petition No. 5134 or 2004 (G-TER) | BETWEEN: M/S. KARNATAKA SC & ST DEVEL OF ME Nv * CORPORATION VISHVESHWARAIAH TOWER DRLAMBEDKAR VEEDHI BANGALORE- | - REP BY ITS MAN. AGING 'f REC q ORS . DR. BABU RAO Mt DBE PETYNONER (BY SRI. SOMASHEt KAR: ADY., FOR ~ M/S. SN MURTH Y ASS SOCIATES) AND i. BHARATHM: ATA W ATC H AS SSEMBLY UNIT EMPLOYEES UNION CITUL RV. TEMPLE. SI PREIST ~~ SULTANPET._ . BANGALORE-53 ~ RE PB BYE BS £ GENE ERAL SECRETARY }ONNANAR: ASA MMA we /O NARASA PA - MAJOR, NO.1L7. 1ST CROSS, ~ NAGARABMAVI, oh JANABHARATHI - MAIN ROAD, BANGALORE-72. . ba B SAROJA W/O MARIVANNA - NO.5 SRD CROSS, PPP MAIN, J JCONAGARA, Shed -
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SLAPU RAM "BAD GALORE | 560023 31 AWARA MURTHY AGE: 44 YEARS S/O-BUGGADAIAN 7 R/AT.NO.S6, 7TH CROSS, . 8TH MAIN, K N EXTENSION . YESHAWANTHAPURA, BANC SALORE . RESPONDENTS Seennerie _ 9.
(BY SRI RAGHAVENDRA P HOGADE, ADVOCATE FOR R1 SMT. PREMAKUMART ADVOCATE FOR R2 TO 47 & 49 SMT. MANJULA R KAMADOLLI, GP FOR R48 M/S. MS RAJENDRA PRASAD & ASSOCIATES FOR R50) THIS MISC.W. APPLICATION IS FILED PRAYING TQ REGORD' THE WILLINGNESS OF THE ABOVE 11 EMPLOYEES fO ACCEPT. VRS AND DISPOSE OF THE WRIT PETITON IN RESPECT. OF. THE. ABOVE 11 EMPLOYEES; AND ETC. 00.0°0°..°7 THIS MISC.W. APPLICATION IS COMING ON FOR HEARING -- I A. THIS DAY, THE COURT MADE THE FOLLOWING: ORDER | Eleven out of the remaining 38. emplovees, having made applications under the voluntary retirement scheme, it is submitted, have been-favourably considered and the management is prepared to. éxtend the said scheme to the said 11 workmen, subject-to.permission of this court. If the employees are desirous of securing the benefits under voluntary retirement scheme floated by the management, then iets for the management to fulfll the desire and not "~ for this. court to permit the fulfillment of the emplovees' a 'desire. Learried Counsel for the 1] workmen submits that " the worknien are willing, voluntarily to secure the benefits under the voluntary retirernent scheme, if done within 30
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Does days from today. In that view of the matter, petition stands disposed off in respect of the 11 out of the'38 workmen.
Application is ordered accordingly. Ref Sc eR es Oe