Karnataka High Court
The Divisonal Controller, Nekrtc, ... vs Syed Mohammed S/O.Syed Vali Sab, on 1 March, 2012
Author: N.K.Patil
Bench: N.K.Patil
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3. The Deputy Labour Commissioner and Appellate Authority under Payment of Oratuity Act, 1972, Gulbarga Region, Gulbarga.
Respondents (By Shri P.H.Gotkhindi, HCGP for R2 & R3, MIs Shastri & Hegde Assts. for Rlj This Writ Petition is filed under Articles 226 & 227 of the Constitution of India Praying to issue a writ of certiorari or any other appropriate writ, order or direction quashing the order dated 26.02.2009 passed by the 2nd respondent in application No.ALCD/PGA/CR-14/2008-09 which is produced as (annexure-A) and consequently quash the order dated 30.04.2010 passed by the 3" respondent in appeal No.U.Kaa.Aa.Gu: PGA: Appeal:CR-40/09-10 produced as (Annexure-B), in the interest of justice and equity.
W.P.NO.67430 OF 2010 BETWEEN The Divisional Controfler, NEKRTC, Bellary Division, Beflahy, Presently represented by The Chief Law Officer, NEKRTC, Central Office, Sarege Sadan, Qulbarga.
Petitioner (By Shri. Ravi V Hosmani, Adv.) 2 AND:
1. Shri Shaik Shavalli S/o Mulia Saywad, Aged about 57 years, Ccc: Retired Artisau, R/o Rum ar Gui, Behind seiect Talkies, Coul Bazar, Dist: Bellary,
2. The Asst. Labour Commissioner And Controihing Authority Under payment of Gratuity Act, P chary Division, Davangere.
3. The Deputy Labour Commissioner and Appellate Au.. thority under the Payment of Gratuity Act, 1972, Gulbarga Region, Gulbarga.
Respondents (By Shri IP .H.Gotkhindi, H.: CGP for P2 & R3, Shri Shastri A Hegde, Assts, for RI] This Writ Petition is filed under Articles 226 & 227 of the Constitution of india Praying to issue a writ of certiorari or any other appropriate writ, order or direction quashing the order dated 29.06.2009 passed b/i the 2nd respondent in application No.AKCD / PGA/ CR 16/ 200&09 produced as (Annexure-A) and etc. W.PJ3G.67431 CR 2010 BETWEEN The Lhvisionai Cou.. troiler, NEKPTC, Bellarv Division, Bells fly, Present.lyrepresented by The Chief Law Gfficer, 4 NEKRTC, Central Office, Sarege Sadan, Gulbarga.
Petitioner (By Shri. Ravi V Hosmani, Adv.) AND:
1. ShriC.KatappaRao, Aged about 63 years, 0cc: Retd. Artisan, Rio Plot No.22, 1 Block, Raghava Kalyan Colony, Vidyanagar, Bellary, Dist: Bellaxy.
2. The Asst. Labour Commissioner and Controlling Authority Under payment of Gratuity Act, Beflary division, Davanagere.
3. The Deputy Labour Commissioner and Appellate Authority under the Payment of Gratuity Act, 1972, Gulbarga Region, Gulbarga.
.Respondents (By Shri P.H.Gotkhindi, HCGP for R2 & R3, Shri Lakshmikant Reddy, Adv. for Rlj This Writ Petition is filed under Articles 226 & 227 of the Constitution of India Praying to issue a writ of certiorari or any other appropriate writ order or direction quashing the order dated 26.06.2009 passed by the 2nd respondent in application No.ALCD/PGA/CR-62/2007-08 produced as (Annexure-A) and etc. 5 W.P.NO.67432 OF 2010 BETWEEN The Divisional Controller, NWKRTC, Koppal Division, Koppal, Presently represented by The Chief Law Officer, NWKRTC, Central Office, Gokul Road, Gulbarga.
Petitioner (By Sbri. Ravi V Hosmani, Adv.) AND:
1. Shri Amareshappa Sb Adevappa Sajjan, Aged about 62 years, 0cc: Retd. Traffic Controller, R/o Koppal.
2. The Asst. Labour Commissioner and Controlling Authority Under payment of Gratuity Act, Gulbarga Division, Gulbarga.
3. The Deputy Labour Commissioner and Appellate Authority under the Payment of Gratuity Act, 1972, Gulbarga Region, Gulbarga.
Respondents (By Shri P.H.Gotkhindi, HCGP for R2 & R3, Rl- served) This Writ Petition is filed under Articles 226 & 227 of the Constitution of India Praying to quash the order dated C ii 2 1 3 S te C C a c t V 7 B ATFf'b Iflis K dr sn IC p i r S I e 7 at I is 2Thf tIit iUfl f tctl 1 sh ted 1 2 3, C) C i)aSS the spunde tch is praduc ed is i %nncxur i aiid cons quent quas he order dated 19 O7 2('1O passed in the 3 respondent produced as (Annexure Bg.
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entitled to by them, When the workmen have brough.t
to the notice of the Corporation the judgment of the Supreme Court in K*ishna Reddy's case, and persua.ded the Corporation to grant them the benefits of payment of Gratuity on Basic plus Dearness Allowance, their request has been declined. On the contrary, they ha..ve be.en compelled to r..e..dress their grievance by filing an application under Section 4 of the Act for payment of the balance amount entitled to by them with interest and issue appropriate direction to the petitioner Corporation to consider their prayer a th interest. The application... s filed by the former workmen have been accepted and registered by the Assistant babour Commissioner and Controlling Authority under the Act and issued notice to the petitioner Corporation.
3. Upon re ce.ipt of the said notice, p€:titioner Corporation has appeared and filed its written statement, contending that the applicants or the former workmen of ih.e p.ehtioner Corporation have already A g r c) I 0 0 Pd 0' WI CD CD CD mm R' g: C) f-f WI CD Pd ' 0 m Pd I nfl I z CD ft CD D"
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In the light of the facts and circumstances of the case referred above, all these petitions are allowed in part;
The impugned orders passed by the Assistant Labour Commissioner and Controlling Authority under the Payment of Gratuity Act and the Deputy Labour Commissioner and the Appellate Authority under the Payment of Gratuity Act are hereby set aside;
Matter stands remitted back to the Assistant Labour Commissioner and Controlling Authority under the Payment of Gratuity Act, with a direction to reconsider the matter afresh, after issuing notice to the concerned former workmen and after hearing petitioner Corporation and also the workmen, personally or through their counsel, dispose of the same, as expeditiously as possible, at St.
4. 17 any rate, within a period of six months from the date of receipt of a copy of this order.
ft is clarified that, the petitioner Corporation shall not initiate any proceedings for recovery of the gratuity amount stated to have already been paid to its former workmen and the same would be subject to the outcome of the order to be passed by the Assistant Labour Commissioner and the Controlling Authority under the Payment of Gratuity Act.
Learned Government Header is permitted to ifie memo of appearance on behalf ofthe Assistant Labour Commissioner and Controlling Authority and the Deputy Labour Commissioner and the Appellate Authority, in the petitions, where he has not filed the same, within four weeks from today.
Sdb JUDGE I3MV*