Karnataka Handloom Development ... vs Sri Aravind S Rajamanya on 6 July, 2010

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Karnataka High Court

Karnataka Handloom Development ... vs Sri Aravind S Rajamanya on 6 July, 2010

Bench: Mohan Shantanagoudar

  Age '57fyears

IN THE HIGH COURT OF KARNATAKA AT BANGALQRE

DATED THIS THE 6''" am OF JULV, zozo.  

BEFORE 

THE HON'BLE MRJUSTICE MOHZAN :';3fH..I;\'NTANAE-GUEAF<1,_:«

wan PETITIONNQ,45'Sf2QO8(L§§§A(31);"  
BETWEEN:   M 

Karnataka Handloom D'eve§.opm§er:;t    _
Corporation Limited, No.1; Tahk R0:-ad __ 
Priyadarshini C_o'I'n_merc.'i"al"Cojmpl.Eéx_ ' 

Uksoor, Banga|o're%S6G=._04g2=7 '   

By its Mar1_a--gingi'Q_i_:f.ector,     , ..Petitioner

(By Stfi..H,  _C'h_a'-n:Cl'r'a",  
L. Goyindra§;;AVdvE':,',) _ 

AND 4- V

Arayind S. 'Ra_j'am.anj/a 
S/.o.%.«:Raj'amanya»._. _

 » :No._12,1V '(.O£d"=No.280/B)
'  '3V3'*"' C_:fo.gAs-, SP5  :;5£ock
~Ja'y.a'na'gar,._ Bangatore~82. ..Respondent

Sr'i'-V:§sée'!.V'eIkrishnan, Adv.,) This writ petition is fiied under Articles 226 and 227 of t,h_o"C0nstitution of India, praying to quash the order dated .2- 27.11.2006 passed by the Assistant Labour Commissioner and the Controlling Authority. Bangalore vide Annexute-.5. This writ petition coming on for preliminaryjiegirihg in B--Group, this day the Court made the fo11owing_:.-§__ QRDER The petitioner has sought=.for;'qtras'h.E'n-o:"theVferder dated 27.11.2006 passed:__v"'by the V:;3.ss:st'énjti....La~bo0r~..' Commissioner and,' the,.._.u:'Co'n.tLroIiin'g--_ Aitxthority, Bangalore, as well 23.8.2007 passed by in Appeal No.cR.50:20k.36}0~:€. % It notice of the Court that the impt}'~g4_r1er;I or_d'eV.rs*Jcomplied with by paying the gratgitys oran"'--..7V>.:':2v___.__"_.~_)'.A.'.2€)07 and 24.10.2007. The 'statem_e'nt«..:o'fv objections clearly reveals the same. In View same, the writ petition becomes infruettjous.

'V Accordingly, writ petition is dismissed as having become infructuous.

sd/-= JUDGE *0}:/--

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