Workmen Of Loka Shikshana Trust vs M/S Loka Shikshana Trust on 29 July, 2008

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Karnataka High Court

Workmen Of Loka Shikshana Trust vs M/S Loka Shikshana Trust on 29 July, 2008

Bench: Ravi Malimath

..1..

if?" THE §"£Ef;}i""i (fi€;}UR'I' OP' hi%R NATAKA AT 

{')A'i"E£) '1'3:iiS THE 29% my 0%' Ju;,Y;'.:ii:'Q:5;>;'~3j";-Q   _

'1'}iE3 E~£OE~E'BLE§ §v1;~z.J:::s<:':<;*:é; Kgzsi 

WRIT PE3"F1"'£'10é'~§ No.  _ <';a12'**2Q:;:.<;.~:  
B}£4)'i'W'EEN : V' .' A
W<31'i<:I11@:1 of  'A  V
Warkhig in Sa3:1j;uktaH_¥$;g31T1}ataE;;a 1 ., 

And aliieci N¢£if$ vE~'j'ap§§i's,» 

f36pF€$e€.1?*f~€t:iA%:'i::€::'1163?. '#3  i%¢8e€3€1"S=
\:~§.s.;<:R1s££N£; 5/IU RVFf;{Y '3n3 <:)*:':4I1'§;1*es: SECRETARY,

£1/C; Sé::n g:~.1ii)I'f:LN1§}a:'é:p.a{p€§i.-Empioyees" Union {Regd.}

PI3%ig"tSE3N'1'4"'?.'{§£.)E{:Ié3S$;} "

.' V.  - A15? E?§:sh11i€é"'f:31ﬁavar1,
 » _{31_1bi3Q:'1.%}3'*¥;t'*-Exeiairx Road,
'   i)i'}i2.

M:f_,M1;§.1:1%i:ﬂ}i §~3u1*i,
'Exe<:m:ixre: COiI1i1"iiT,'€6€ Member of

 A§é:am:::~:: 13 N E) U,
 Sf-5: Late C.S"£I1bbi":1 R30,

 --.. E-'aggeii abimt 50 years,
 __  E/at 'N<::.'MF«~13, 1153 'A' C1033,
" V. ._.INa§1din3 Layeut, Bazigalore-56{) 095.

. . . . PETITIGNER
(BY SRi.H.NEE}LAKAE\F}'A RAD, ADVO(3:§'i'E?.)

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AND :

l\.}«

. M] S L0ka--S§1iksha1'1a '1'rus't    A

&i1:s Newspaper Pubiicatioiigs,  I  hi " '

i'€c3.2, R€Si(if;'iI1C}" Road, Banga3Vor3?.._--§":S6O  «.   TA

83: its Secrziztarfz Sri.}-1.S'.%{a1'ayé:r;ei Muzthgg.  1:';

. H. S. N'ara}e'a11a Murthy,

Aged about 68 3-tats,  
Presaxztly w01'ki11g~a';s _S<;:cr:«3'tai'};.'L(9if the
Rsspondent N0. 1, N:).;33, 1flZéS3idc:;é.i:§.>.'w.}R(;:aLi,
Banga10re--iS6O <);2A;3;LJ % if  *  "

éfiharity. (71;>1;*§i:3;_is;'sie:ic::f, E3cigauI:i"i3ivisi0n,
Court Coiiipeumd,"BS-lg£min'*2?Gst, Belga1m1 Dist.

€:V;%:»d§Ps;ﬁi;;%Ag£:§i  'f{)VVVj?ea1"s,
'I'if%.;,1s{,e'€,. Rf  _ ;'r"'aJ;i'}: . Buiiuﬁixlg,
Shi¥Ja1'33I'1{ia'f*3.&g81";'_'i}<h'31Wad Pest 8.3 13131:.

A.E<:..£3.[)es3_j, » 

~ '-'Agéé arouiié  years,

 Fsaifiieiﬁa name not known to piaimiﬁ'/ pr3:tr.,
._§<,!1at+"a~§:>IRA*, Krishna Nagar,

I-3~'. E$e'£;§3§ir1f;~é?rv*3'1 Crass, Deshpande Nagar, Hubii.

._ U. B.".5éi1katesh,

r';4gé~::i about 6:2 ycizars,
E+"'a'3:1er's rzsarile not known ts petitioner,

 : ''~T.'€0.9'§, "KRISHNA NELAYA",
" -'Em Cross, BIG Main, 43* Phase,

Doliafs Colony, JP. Nagar,
BangaiQr&~5€aQ (W8.

U1I}.f'3Sh Bhat, Aged around 536 years,
Father's name not. known ta petitioner,

Q£{\:..__



..3...

No.i2iZ~B, 1" Cross, 13* Main,
Rajamahal Viias Extension,
Bar1gaie1'e--56£3 080.

8. Haranahalli Ramaswamy,

Aged arourzd 78 years,

At present, Chairman of
Defendant No.1 Trust, 1
No,1§(), R.'I'.Nagar Main Road, . A.
Mathadahaili further Extensidn, 
Bangaloreﬁéﬂ O32. ' ' ' '

 .. 11- 1:44:-'"sr 

This Writ Penieoﬁ gmﬁa  226 of the

Constitution _ c:1~f:'  §..1:_1di::i'   for the records

pertai:1m"g % t¢.#*e:i1e7 's;:i{ gm O.S.N0.:28i)2/ 1999
on the..i?.1e V{:di' V,.~Addi!:ior1a1 City Ciivii Judge
[OCH-9),: and pass appropriate Grders
and_§ qVuash tﬁeirrrpuigrled order dated 4.12.200'? under

   A:1:aexii;~a§'eAepn the E.A.N0.7 filed under Order 6 Rule 17

  rm  151 of the Code 61' Civil Procedure in

ih¢'ere'pendi::_gr*su:: vide O.S.No.280i2/1999 by the XXVH

L' Adu€ii...C}if£}?'€§ivi1Judge, Bangalore City and etc.

 This petitian earning on for pIe1i3:I1inar§; hearing

'at}%riS dray, the Couriz made the feliewirxgz»

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." .'---n._VREj'S¥3C§:i§V§E§NTS  '



-4-

ORDER

The petitioner seeks fer a writ. of certiorari to quash the Qrder dated 4.12.2007 passed Adci}. Ciity Civii Jucige, Bangalore ilitjs, oI;__£';"ﬁ;.N'::_$~ ? fmé 8 in <}.S.No.i2,.8(;12/ 1999.

2. it is the Case pefiE:i§)1:t::f'TV:i1éi§""E'.£&;'N0.6"~ iﬁieii under Qrder I Rtzie }Vi}-(i;Z)L'--réa;d v$iiIs.§Se¢'§1ii{>n 151 cm am: i.A.N<3.'? fﬁeﬁf'i1:f:dé;fV§ﬁ§;%'d§§:*:vv§ff:A. fame :7 mad with Sectisii ':€;?P€af5f1A:::3Iiix%AV't0 l;é"'1':3j'écted by the trial Co111't.. Hen<:ex'%ihi3_ pi:tif:<:§1"':.V V. . .3. :;1_iit a§;5ééars to have hﬁtiifl filed in '($16

- rep-:5{2SE§I1_{3;:iv€ c&§éCi_t3? or in the nature cf a Public:

iVm_'£.érc:25;~«..&I,ifigag§?iQn. it is thereibre uxmecessary for ths:

pét.i_,tiC:31f:er_ vf'~:} 'be ilxmietacied in the said suit. T116 piaizltiffs am I'€f)I'€Sf;';I"1E€{i by the Secmtaxjr of the Unien of " i:hs:..fiI*st. de:feI1daI1t.'£'rL1st, 01' a meizmber of the Executive = ....£iiemmitt.ee. Appiication was macie in the suit at the stage cf }i'€C()I'di1'1g of the: evideI1(:e. 'l'h6:r<:i'ca1't=:, it is saieiy ,..g;..:"~ ..5...

tmnecessary that the pirsa of the petitiener to impiead himself as a part}; to the proceedings is necessary,» I do not ﬁnd any iI"}fI'II1i't:€ in the petitian. . thVe order passed 01} Z.A.N0.6 does 110*: Cal} for i:°:3;_.f§::r§br€§f:Ct:.. V'

4. In View of the order »iflF41t'I..§':>€'i_1Li'L'i€}:1T:i(':I?vVF"S"ﬁQ€ V€:1 I}€:C€SSaj'y party to the pr»<T.)<_:e<::ci'4m.g:s;*;-,.. "3156-.

not survive far consideratiiaaj» N0 gi'Q1ir;£?s have been urged by the COUf1S€i f0f tile _1§eti1Vj.< ») i;s:r exceépf 1'1ar3:'ati0r1 of the "fE1€:f.EAS - béi'-;-we "-this Ccm2:::;" Therefore, there is no n€(:€é';:é;ity_t<} _'11ii'{:'(f5i?i'{~":1'3_AV"a;:i'i«x*.1 the impugled GI'(1€I' in this patitiexa. 2%1:C<>rdi;f1g1§€,'t.E'ie petitien is 1"€3j(':(Z':{€2(i. 5&1/.

Jikigna uf :_H§ng/~

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