Air Corporation Employees Union vs The Station Manager on 8 July, 2014

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Karnataka High Court

Air Corporation Employees Union vs The Station Manager on 8 July, 2014

Bench: S. Abdul Nazeer

                           1



     IN THE HIGH COURT OF KARNATAKA AT BANGALORE

         DATED THIS THE 08TH DAY OF JULY 2014

                       BEFORE
       THE HON'BLE MR.JUSTICE S. ABDUL NAZEER

        WRIT PETITION NO.28107 OF 2014 (L-RES)

BETWEEN:

AIR CORPORATION EMPLOYEES' UNION
AIR INDIA LIMITED
DEVANAHALLI AIRPORT, TAJ BLDG.
BANGALORE - 560 300.

REP. BY ITS BRANCH SECRETARY
SRI.K.N.CHIKKANNA
AGED ABOUT 53 YEARS.
                                      .... PETITIONER

(BY SMT.H.MANGALAMBA RAO, ADV.)

AND:

1.      THE STATION MANAGER
        AIR INDIA LIMITED
        HAL AIRPORT
        BANGALORE - 560 017.

2.      DEPUTY CHIEF LABOUR COMMISSIONER
        SHRAMA SADANA, 3RD STAGE
        YESHWANTHPUR INDL. AREA
        BANGALORE - 560 022.
        GOVERNMENT OF INDIA.        ... RESPONDENTS

(BY SRI.K.KASTURI, SR.COUNSEL FOR
    SRI. K. MOHAN KUMAR, ADV., FOR R.1;
                           2



   SRI. H.G.SUNDARESH, CGSC, FOR R.2)

     THIS WRIT PETITION IS FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
QUASH THE ORDER OF TRANSFER AS PER LETTER
REFERENCE DT.12.6.14 VIDE ANN-D BY THE R.1 AND ETC.,

      THIS WRIT PETITION COMING ON FOR ORDERS THIS
DAY, THE COURT MADE THE FOLLOWING:

                       ORDER

Learned counsel for the petitioner submits that the affected workmen have filed representation before the competent authority of Air India Limited seeking cancelation/modification of the order of transfer at Annexure-D dated 12.6.2014. She further submits that the competent authority may be directed to consider the said representation sympathetically having regard to the difficulties faced by the workmen. She seeks permission of this Court to withdraw the above writ petition with liberty to pursue the representation before the competent authority.

2. The submission of the learned counsel for the petitioner is placed on record. Writ petition is dismissed as withdrawn with liberty to the petitioners to pursue their representation before the competent authority. I am sure that the competent authority will consider the representation sympathetically. All the contentions urged in the writ petition are kept open.

3. In view of the dismissal of the above writ petition, IA-1/14 does not survive for consideration. Accordingly, it is dismissed.

Sd/-

JUDGE SA*

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