The Mysore Paper Mills Limited vs Sri Prasanna on 9 April, 2009

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Karnataka High Court

The Mysore Paper Mills Limited vs Sri Prasanna on 9 April, 2009

Equivalent citations: 2009 (4) AIR KAR R 507

Bench: Huluvadi G.Ramesh

(JURY OE KARNATAKA PKG!-l COURT Q'I"<.KARNATA!(A HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA I-"GR COURT "5O.a*r.C§sfm*_ :a:¢:%'&:§*;1;..§{Oz<_:=x3: sxma. mm:

'O D: THE HIGH scum £33' §*3e.R£aE2'£TAi@a, B;¢aeAmfp;Ef'f"L--«.V:"-, mamas THXS $33 ﬁya any a? AERIL 2aﬁ3_Oﬁf="

555035 TEE ﬁﬁN'&LE HR. ausrzcs Hﬁ;u?$a:'éaaa$$SaO=O*Q wart Pmmtom"%;¢;--,.,.:19éa._32£*i3a savwaax O O . TO" V THE EVSQRE EhE$ﬂ_$£LL$1LEMiTEﬁa_ PAPER TGRN, BHAﬁRA¥£?HI'5??3$2,'. HEP BY ITS,GEﬂEBAh_MAﬁ&G$R Ran aﬁﬁ Aw» _ i _ ' " 3".'---£*'ETITIOHER {av 33: R E"¢kRhH£;'A§y}._=7'u' » A3'§{.'= ....

$a:;E9ssaHﬁaf_'O'<_ . aim ¥EERABHADBREEAﬁ",. £653 Asevw 33 ?£Aa$.

axe? unat'nx§,ee3m~"

ggaaah TALmg .$HIg0GA_aIsTHI$?* " * ... agsyexnaww "OTHIS'¢§j§iLSB swhgg AaTzcLs3 225 axa 22? Q? T V we <,a:=r.:s<:*::*r:;*i':ms as zxsza wxyzzas we mama THE Oﬁaﬁwgaa n%_'25.3.2ﬁ3e xx Isa 55. éﬁfﬁﬁﬁé Fﬁﬁﬁﬁﬁ av '.O?RE_L$s&ua CﬁER?, sxzsgamaaahaa aacaewzwg ax yaa? O .$H£V§E£EaEc§ HEEE $3 $32 aawaaﬁmawr 3&2 3:330? .V 'Oﬂ"THE; PETITES§EE xaﬁnaxawr TQ R$ZKSTﬁT£ $33 OO'»__RES?QHﬁEHT znwa saavzcsa we HES aazszyaa ?e3zT:ox HITHQLET ﬁx??? E.FKC§{'i£A$E$ RS 'BEE R3'¥}€-E. W, OUR'? OF KARNATAKA HIGH COURT.¥fA,0F:_;KARNA'fAKA HIGH COURT OF KARNATAKA HIGH CODE'! OF KARNATAKA HIGH COURT OF KARNATAKA HiGH COURT THIS v.9. cuzma on sea EREhIHINAR$wﬁE$R§%$g' IN 'E' Gama? wuss nay, THE ceuaw g&Ana =fms*% E'<}}.uh€ﬁiIHG: _ a E E E £3_¥ "

The §etitiener~Eana§é%§n§ h&$E§&u§$¥ fer isauanma af "writ '§§. a¢¥%i§$g%&,'qu#%ﬁiﬁg thg awaxd paaaed by thg_$§§oﬁ§ﬁ§¢u%${gﬁhikamagalux in xm. Noﬂ.%§:3'f;2:i;.5_{I§f --Ad.3=;*:.$<ﬂ éV.€*1;:--?+:=;-«$63 directing the Eana%am§§§ﬁ fa f§§%ﬁ%t%§é the rasgaadmnt inta a%§%%i$é wgE --$i%_ o%§éinal gnat a3 yer Ann&xuzé:E aﬁd,fsI énéh ether mréaza.

R2'_ XR;fgg£a;encé "" "was saught by' the I? paxty Kwﬁxhﬁmﬁﬁﬁéfgﬁe the Eabmur Ceuzt, Qhikmagaiuz staring't$&E ths Hanagamant hd terminatad biz w.e.f. 1-1-2s3o1 without any enquiry ]a$§;$ithaut any natiaé anﬁ alga withmut paying "~r§tranchment cmmpenaatian aa mﬁntemylated " undex Sactian, 25? af tha I.§.ﬁat, n. tha W haaiﬁ caf tha reference, the Lahaur 'Smurf-«j"a.:f"::;éi'::'4 enquiry; having referred ta 'erai:i.'é:5'u,é!"'-T ' cententians ztaisaed by them w;3r:'3:.-msxn mat in 246 dam Gaff service has has satiafiecri the vi:-Aa_::aI_§a1 i.reAif::.:;:t__b:ﬁ V"'..{§'5ie'c:t';ian " V 25--B of the ';~,.a:.=as;es';'i"»».zz'z3::Vv:§ award gardening ta ::ein$7':$:§.:':a"' The respnndcasnt _1~:}§;s__ «.: i'--L3-3.§92 tau 3:. -1a~2zmzjs tien. The Labour that the I party the cznncejpat of Seczticm .a:§ f-__wt7;z§a-.:_"-~"'I.I3. Act ma reiusing _t<>'ii:ir::.__.._<:.:a.nn<cxt be said ':9 he lagal, z;'.zA1;'d;a'~;V«'1':a::§v__ th»3 "--.§faz:agem;az':.%: ta zzainstata tlfm :«wi3'?§'ii5darit'.V*V'Li'j_'§;.é:sV hie: eziginal Swat; hwevezp ' ,..\_4§3:},thm§.i; wages ané that arm: has bean a?_m§;'§.§sngad by the Management an arzxriaus ' §rr:%';:.::z§3 .. W umu ur mmnmm ms-an couxr gzmxnxuarnxn men comm or KARNATAKA men COURT or KARNATAKA :-new COURT or KARNATAKA mar: COURT

3. Heard the leaxnad caunaal fat jfﬁhg respective yaxtiaa.

4. It is suhmissian 9f the iea:ﬁa&_§qﬁﬁ3¢if far the ﬁanagement that thgs 3f€a:a$§§%imﬁ.ﬁnd = dafaraatatian i3 agiy agaiiiarg aﬁﬁvﬁpcﬁﬂantal far manufactuxing §f ga§§§ %ﬁ& #§;y the fozaat land was legsgd ta EEQ fggﬁggf fgﬁ %he gurpaaa af Kaiaimg §§§:ggt§§%ﬁ;:§$ §$i% ﬁrﬂjﬁﬁt. In the p;caQ§£;'§gm§ §§ﬁi§i§l§ frmm tha ﬁorest ﬁeparémgnﬁ %éiél§ﬂ§ué§ﬁ ﬁ@ 100$ after the werk ax affafagtatia$I_a$£ defsrastatian. Apart .a Exam that sag Qghar geraans weze alas engaged VV_a$"dai;y.wﬁgg basia far the said prajaat anﬁ an "cemgiétiﬁn of tha $&id prajact. tbs ' ser%i¢é3 ﬁt the tampcxary daiiy wags markers "'gw§:a_ ﬁisangagaé. T&erefara, quastian af '17r§tranchm&nt ﬁaea mat axiae and that would net uF $mount ta daniai mf amgloymant, aa such COURT' OF XAENATAKA HIGH COl.i£:lf.'D'§'f; KARNATAKA i-RGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA H16!-I COURT OF KARNATAKA HIGH COURT questien cf tezminatian wauld not arise. O=_""j&3tifiahle ax mat?

OUR"? OF KARNATAKA HIGH COUKTE§Cii%f-_;KARNATAKA HIGH COURT OF KARNATAKA I-HGH COURT OF KARNATAKA HIG-I-i COURT OF KARNATAKA HIGH COURT wankers, anl§' 24 waxkera have bgen r§£ﬁ3§d' amploymsnt for which he pieadea his i§ﬁ@£%ﬁ§%;OO Ha material is pxnducaﬁv em@a§§O ﬂ "b§;dOO statement and no dswumﬁnt %§:§hé éffm§§f%§%§O it was project far whiﬁhgﬂtha I yaity*$5rkﬁan "O was agpainted and.t§9ra is §o°m§t§£ial.§5 shaw as ta when the pxa§e%EOw§§f%§§m%§¢ed and when it was camp;a@ad. {wﬁ&§2§ﬁ$:§;7%§ﬁitted that tha Qrderg¢§;§$@Oﬁ§g§ﬁx_ﬁﬁﬁrgO%%nnGt he faund fault,»wit§@ri3;A5OO%§hh.w:§a axder aﬁ tbs zeina{a¢e$eﬁ§Of§$a%OJ:i§ H be up~hsiﬁ while &i$mis3iﬁq_th%O§%%it§§n.

VO,5¢O"»InOtha:iight a: the arguments aﬁvanmad by h¢tEOth$$§%iti$§, let me ta canaidex whether ',f:.21a §:z:$g_s:'a£ the Laban: mart halding that am A'hEO$ﬁQnﬁEﬂt ia antitzaﬁ. far' raiﬁstatamgnt is WM DURT OF KARNATAKA H36?-I KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAICA I-HGH COURT OF KARNATAKA HIGH COURT 5 . It appears the: I gxazty warkma::1= agpointed as Dc-uzez: Eielper on 1-391 - * ra<3:2t:hl;g' wasgea basi 3 and 3113. ' As éjséﬁsg §§§_a~3:af- K 2 czwntinuazzi up ts: Decamber 20:5?

that he =5-ma &§p:3intas:i'>._:,§n..V_ §ai"3,jg Vt~§a::g1:ei":..;'i:'a;*si3. Aczcerding to the ;3.:etitvi=«;-3;i »5 'v2:F'"--.._iit.' 'iaw Qgily in furtherance zzsf the had ts;

extract raw" _::x 3.;*zo:;,i1_:ar-;_3';V§:'ei'f:;.;'::::::i'§:x«..:»-_§fVﬁc:%fa"#tezti¢n anti. tixazrefnarag in the prajact--.Vf:;§§%p af inxiustry.

Engagiiag :15 119': a part cf the wank in fiiw v¢a'$tnm;a?:gjg~..._i'athar it wag exeiuaivaly .... iihe sffimlals {sf the Fzaxaat EIéﬁ5'a.x:tra1_ é:~.»;t mm weza czieputeﬁ tram tha G<:ve':*nts.éz1§§ V' "~..In. the decision rapartad in é2£3%}'?§2 363 52&$ in the maﬁa mf ﬁRRY&& UREAE E£?ELQFﬁEﬁT "*.§uTHmRIT¥ $53 ax ya; zafarring ta Saatian 25-B anﬁ Seestien 25~*E' the 2'-§§$:x Smart: has Zmid that W Mmu mr nnmu-ua~m.n mum i.UUK1 U!7f-:KAKNAIAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA I-[if-SH COURT OF KARNATAKA HIGH COURT xglcymant of ﬁaily wagarfcasual emglaygé ﬁn ﬂiﬁfaxent establishments even unde;O%%%i§a§§r' ezrzplcsyer car cant railing m11.*:.hr:3:'itj,f M K 2 mat amount ts centénueus;'3é%#ﬁ:é}_O$§Qu%§§ﬁO reliant" ta be given 5:13;'"3133-.é2:s@tp3I,Vi.a'§§1§é-V...,g.:;ithO' Seatian 25-E' -- mat ;..gutama'¥.:§...¢. faiinséatvameﬁzzxt amzi gram: sf xeliaf ;:'?:'é:;v:Aifi:';:%1 aimaticsn of aaczz casevf' ;:n.--« .mg:m:g%a in 25366 55:: :1. 5;

53 minaha;Om%O*¢O5sTm as mmsmw =;r:'Ea. EQPESH x'inv'A._v§i:§' case {if nan-c&@l3'.an<2a

-"2'_vWitv§1§3:.5:§At€tV;i.G1'1""'35.T§«; the A3222}: ﬁeurt hald. that

--tr;"~:j.z:§§iw.avaiiability' at warm granting c:¢%L'm¢'r3ixa%a§ﬁ:§:§#§' irxatead af zainatatamam': wag held U_'::r;> 22%: .j:é;3;tifiah1e.

In the dgrzriaiazrszz regaztad in Eﬂﬁﬁ SSS {'I;«§:$} 429 iﬂ the ﬁﬁaé sf thus ETATE 82' E33. mm OTHERS visa. ARCf'£3}~IE'.£§L F..3.=s.J2*=.E':=Z rsﬁfexzzing ta- IOHRT OF KAENATAKA HIGH COUlljf'_0I"f>_;KARNA?AKA HIGH CGURT OF KARNATAKA I-KG!-I COURT OF KARNATAICA HIGH COURT OF KARNATAKA H§GH COURT prwvisimm cf the Eixrticl-as 3% anﬁ 311 Canstitution cf India, it was facts, apyczintment at raagandezjt ' been mania with suck;

status aa he was ap§sainﬁ'aa§3. Q' aVd£,iI'f;"'v-wagar * ' and a. daily I-raga: cigas :;a.$;:A"'Lh¢1;§ a pz:2s t:, § Non- cormiiance with $vea:.'.:"":':-.V';v..-f=~--z~."~'.1_£_v':";':':«+?:_"£;' that may be granted .__3ur:f_2i" Nprersjéct ear aahame mi' pay am:-3 z:at@an;:~ent:f, H 'i§:;,_?f;;a 3°39. ...._'.';i1a ti :3. able . In Eng deéi§ipnjgap¢xted in 2305 see :1 5 .---__s) ;i.n '1:ha.vca3e cm'? 21.9. swam mm V7,I$EUs$a:a$fﬁEvELe§M2Hw CGR§N. LTD. AND ANDTHER vf'$ﬁ;"~ SVﬁ{: {_E?;3£t'¥V};;%E3' whezein the Apex {Smart held *.:hat:" .;aV .._:::é.'$ual iabsur, aver: on aamplatien at V' '..j'j2££;G "«ziays' aantinnaus sezrviceg juat baaczanse ha *~1.'3='.':é£'ﬁ;3}.€§t$=.'.i the gait? pazied that by itaelf aéculai net cxanfar any iagai right upan hira ta he zegulartlseﬁ in wrvimep if the apgscsintment EQJJV .uun;i Ur mmmnm um: counrpai mu-uxrnm men COURT or KARNATAKA HIGH count or KAIINATAKA I-!iGH coma' or: KARNATAKA HIGH COURT is maﬁa aoﬁtrazy to ths statute, tag $&&3 would he vmid.

In the deciaign rapmztéﬁ iﬁ"2ﬁ$§ St; §;jé S} 19:: in the czasa cf sf-ifgmgg ctr"-::_.:s1;£.5_s";..;"2:£E-KAL = T' Awastem mm emgag f.:g1:axa 5...z{:"%;1»m--'__Ap§':e« -sguft: held that when a peat ié $@§_éﬁn5§i§ﬁe§; nermaily, dixactiena §$x,'rgiﬁs§§E§mén% 3%%$¥1d mat ha iaauerzi. that the illegal ua§§ﬁiﬁ€$aﬁﬁ§ﬁ da#ﬁg£ be raguiarisad neithe£ t¢mﬁ§t§£y.ﬁﬁ§§--;§ermanent statue be canferre& by,régu£ari£ati§n. In the decision s.;e§§x%é§°iﬁ éG§5%5CC {L & 5} 528 in the case '=_;>;;%"Vi,'":-§..§m3:§.%2;;-:2f::'<""Vr.af:-HKs::.n amzsgns, U)? via. ANIL K¥EﬁR Mi$$E$5EEB ETHERS, the Ayex Ccuzt held {that th#,ﬁiatu$ af%warrman cannat be amvisaged cxdéw « ::§a£;'agq$§9d» haw appaintees an analay' with 4 m_ ?i§viéi¢ns af I.§, Amt, l§€?, imazting tbs "xiﬂaidgnts af camplgtiax mf 2&9 aaya' wart. It 95"' OUR'! OF KARNATAKA HIGH COURT.!Ab'A.C¢F.:'_;KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HIGH COURT marely impases asrtain abiigatians an emgzéysg at the time of tazminatica ﬁf se:vic&;7

16. Learneé counsel fer tﬁ$:@étiti@t§1'$i55C raliad ugon za de¢ision,éﬁ_théVBpa2;C¢ﬁrt'in *' the case of sacmwagy, ;s;'f.r_*;é'-;A'1L'1€;"'£:sLA.=.--= ﬂwawgﬁg mm OTHERS via 'UHEBE?f'C$EtgC§§ﬁEﬁﬂ;R=whexein. the Apex camst 2;aa;' :c;;sg.1»:§1""*¢:};é;§: Vj::gg._V_'jCn£>z*z%s§E:'3;'tutian daas mat envi3a§§§:§ﬁ§_C%w?:é3§ég§Wfautaiﬁe this cen3tituﬁi§ﬁ%ik@ﬁﬂﬁ§§%Cta#&,}withaut failawing ihe :%@ui#eﬁ%ﬁﬁ@Cs§§:§g#ﬁ tharain. Fuzther it ia aba@r%a¢.tﬁatCthQ3Stata ia alga aantraliad *Wﬂby_"é¢§nmic"=¢Qnai§erati@ns and financiai C7,iﬁ@1icati§ﬁ$p_oﬁ any puﬁlic amplaymant. Yhe viébilit§fCF%f the ﬁeprtment ax thg 'Cinst@n§gﬁta1ity af ths praﬁeat is alga af A feﬁﬁgg caneern far tﬁa State. The Stats warts *Cm%t the achema taking inte canaideratimn tha C=.financia1 imgiiaatiana and thé aaanaic aspects. ?h& céuzt c&nne% imaﬁa ca tha Stats NW"

..wuIu ur AAMNATAKA HIGH COUR 'blfA€.3'%Tf KARNATAKA H¥GH COUR1' OF KARNATAXA I-RGH COURT OF KARNATAKA HIGH COURT OF KARNATAKA HiGH COUR1

13. In modificatian cf the imgugned awﬁ&ﬁOﬁf zainatatemant, it ia mrﬁered , ta: §§ﬁ§O' aozrtpaznsatian mi' 3.5.50, em;-,; A¢aé_f:§iﬁ§I;§_$;' ° getitian is allawed in yartl' OOO

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