Sri K Muniraju vs Bangalore Baptist Hospital on 4 February, 2014

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Karnataka High Court

Sri K Muniraju vs Bangalore Baptist Hospital on 4 February, 2014

Bench: Ram Mohan Reddy

                            1

                                                 W.P.5552/14

IN THE HIGH COURT OF KARNATAKA, BANGALORE

  DATED THIS THE 4TH DAY OF FEBRUARY, 2014

                         BEFORE

  THE HON'BLE MR.JUSTICE RAM MOHAN REDDY

        WRIT PETITION NO. 5552 OF 2014 (L-TER)


BETWEEN :

K MUNIRAJU
S/O. LATE KENCHAPPA
AGE 57 YEARS
HOUSE No. 432, ASHEGEET NILAYA
1ST CROSS, 1ST MAIN
SHIVASHANKAR BLOCK, HEBBAL
BANGALORE - 560 024.
                                              ... PETITIONER

(BY SRI. L SRINIVASA BABU & A/S, ADVOCATE)

AND :

BANGALORE BAPTIST HOSPITAL
BELLARY ROAD, HEBBAL
BANGALORE - 560 024
BY ITS DIRECTOR.
                                             ... RESPONDENT

        THIS WRIT PETITION IS FILED UNDER ARTICLES 226 &

227 OF CONSTITUTION OF INDIA PRAYING TO QUASH THE

ORDER DT. 25.10.2013 IN I.D.NO.17/2011 ON THE FILE OF

PRESIDING OFFICER, PRL. LABOUR COURT, BANGALORE VIDE
                                        2

                                                              W.P.5552/14

ANN-L IT BE HELD THE DOMESTIC ENQUIRY IS NOT FAIR AND

PROPER; ETC.


          THIS WRIT PETITION COMING ON FOR PRL.HEARING

THIS DAY, THE COURT MADE THE FOLLOWING:

                                  ORDER

The workman in I.D.No.17/2011 on the file of Presiding Officer, Prl. Labour Court, Bangalore aggrieved by order dated 25-10-2013 returning a finding in the affirmative over issue No.1 holding that the Disciplinary Enquiry held by the respondent- management is fair and proper, has presented this petition.

2. In the light of the decision of the Apex Court in D.P.MAHESHWARI vs. DELHI ADMINISTATION1 observing that, "High Court was totally unjustified in interfering with the order of Labour Court under Article 226 of the Constitution" this petition is rejected 1 AIR 1984 S.C 153.

W.P.5552/14 reserving liberty to the petitioner to question the said order, if aggrieved, after the conclusion of the proceedings in I.A.17/2011.

Sd/-

JUDGE ssy/-

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