Karnataka High Court
Shri Mahadevaiah vs New Cambridge School on 13 August, 2024
-1-
NC: 2024:KHC:32674
WP No. 6692 of 2014
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 13TH DAY OF AUGUST, 2024
BEFORE
THE HON'BLE MRS JUSTICE K.S. HEMALEKHA
WRIT PETITION NO. 6692 OF 2014 (L-RES)
BETWEEN:
SHRI. MAHADEVAIAH,
S/O SHRI. BORAIAH,
AGED ABOUT 48 YEARS,
RESIDING AT NO.50/1,
2ND MAIN ROAD,
GOVINDARAJANAGAR,
BANGALORE - 560 040.
...PETITIONER
(BY SRI. MALLINATH S MAKA., ADVOCATE)
AND:
1. NEW CAMBRIDGE SCHOOL,
NO.957, 3RD MAIN ROAD,
Digitally signed by VIJAYANAGAR,
MAHALAKSHMI B M
Location: HIGH BANGALORE - 560 040,
COURT OF BY ITS PRINCIPAL.
KARNATAKA
2. THE NEW CAMBRIDGE
EDUCATIONAL TRUST (R),
HAVING ITS REGISTERED
OFFICE AT NO.957,
3RD MAIN ROAD,
VIJAYANAGAR,
BANGALORE - 560 040,
-2-
NC: 2024:KHC:32674
WP No. 6692 of 2014
BY IT'S MANAGING TRUST
G. LOUISA MANOHARI.
...RESPONDENTS
(BY SRI.G.SANJAY, ADVOCATE FOR R1 AND R2)
THIS W.P. IS FILED UNDER ARTICLES 226 AND 227 OF
THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
AWARD AT ANNEXURE - Q DATED 9TH OCTOBER 2013 PASSED
BY THE 1ST ADDL. LABOUR COURT, BANGALORE IN REF.
NO.12 OF 2011 AND ETC.,
THIS PETITION, COMING ON FOR HEARING, THIS DAY,
ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MRS JUSTICE K.S. HEMALEKHA
ORAL ORDER
Learned counsel appearing for the parties have filed a joint memo dated 13.08.2024, which reads as under: The Petitioner and the Respondent No.1 & 2
above named submits that the above matter has been settled among the Petitioner & Respondent 1 & 2. Under the settlement the Respondent 1 & 2 are paying a sum of Rs.5,00,000/- to the Petitioner towards full and final settlement of all claims of the Petitioner and the Petitioner, has agreed to the said proposal. The Petitioner on this day has received a sum of Rs.5,00,000/-
(Rupees Five lakhs) by way of a Demand Draft No.684435, dated:08/08/2024, drawn on Bank of Baroda, Hosahalli, Vijayanagar, Bengaluru, -3- NC: 2024:KHC:32674 WP No. 6692 of 2014 towards full and final settlement all forms of claims against the Respondents. Both the parties to this petition, pray that this Hon'ble Court may be pleased to dispose of the above petition as settled in terms of the Memo, in the interest of justice and equity.
2. The joint memo is duly signed by the petitioner and the Managing Trustee of the respondent.
3. The petitioner is before this Court and acknowledges the D.D. No.684435 dated 08.08.2024 for a sum of `.5,00,000/- (Rupees Five Lakh only). When a query is made by the Court, the petitioner submits that he has received the amount towards full and final settlement of his claims against the respondents.
4. The joint memo is taken on record.
5. Accordingly, the writ petition stands disposed of in terms of the joint memo.
Sd/-
(K.S. HEMALEKHA) JUDGE YKL/List No.: 1 Sl No.: 28