K G Raghavendra Rao vs The Chairman Managing Director on 15 December, 2009

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Karnataka High Court

K G Raghavendra Rao vs The Chairman Managing Director on 15 December, 2009

Bench: Ram Mohan Reddy

IN THE HIGH COURT OF KARNATAKA, BANGAL0_ :    

DATED THIS 'I'I-IE 15TH DAY OF DECEMBE}k.'_,V2ﬁO9'.V"    A

BEFORE

THE HON'BLE MRJUSTICEV  

WRIT PETITION No.  1,_4554OORj'2Oo9 (S~ﬂRES}*'V:

KGRAGHAVENDRARAO ,     " 
S/O. LATE       '
AGE 42 YEARS,--wEN~.'QiNEEl.2   .. ' '
R/O. D.NO'.'68'. -2ND; CROSS,"-330.  
BANK EM1"?LOYEESv.'HQUSI§JG"'C_OLONY
MYSORE 45704025, '    "

 PETITIONER
[BY sR1.MALiA1§1TES_HSTHOSNLATH, ADV]

AND  ...... ..
' f1"  --v._THECCHAIRMAN MANAGING DIRECTOR
 ' v..,13.EM_z;~sOUDHA {CORPORATE OFFECE)
#23,/1; 4TH MAJN ROAD
V1s~R4NAGAR, BANGALORE --« 27.

 2  DIRECTOR [HIRE]
x 'T  BED/EL SOUDHA(CORPORATE OFFICE)
#23/1. 4TH MAIN ROAD
S R NAGAR, BANGALORE -- 2'7.

 3 THE EXECUTIVE DIRECTOR
BEML. BELAVADI POST

MYSORE»-570 018. 



4 THE DEPUTY GENERAL MANAGER
(HR AND IR)
BEML BELAVADI POST
MYSORE -- 570 018.   

5 THE SR. MANAGER _     
(HR&IR]BEML MYSORE.  'r._..RESiéONDENTSe 

(BY SR1. K KASTURI, LEARNEDCOUNSEL  
FOR M/S. KASTUR1 A/_s_)_   ' «.

THIS PETIT'ION'*P'.ILED L.f3'NDi1R» ARTICLE 226 8: 227
OF THE CONSTITUTION. OF'=IN:D1A 'R'RAY:NO- TO QUASH
THE IMPUGNED DEMAND'-N'OT'ICEDATED 31.3.2008
PASSED BY.  RESi?QNDI13N'I1'f~.7.BEML MYSORE, SR.
MANAGER_[HR  IR}.,ANN.~D; AND 'ETC?'

THiS..V1;)'7E"f;I_T1O\I  ONVVEOR PRLHEARING IN
'B' OROLIH Ti§e1is"'--.DAY, "TTIE COURT MADE THE
EOLLOWiNC;._~__.__  _ --
Q'  

 .. §etitiO'ne_r', '1an'V'e1eCtrica1 engineer, appointed in the

    respOndent--Bharat Earth Movers

[BEML) claiming to have put in more tha_r1.-__':1.8v"'years dedicated Service, presently a Senior ' ' Manager drawing RS.18,70O/-- p.m. as Salary, with effect 2.7.2007, submitted his Ietter Of resignation dt. H 31.12.2007 as Set out in the Subject to the letter dt. 19.4.2008 Annexure~C, which when responded to by if'?

-4- of the respondent-BEML, this Court the petitions and directed the respondents..to"_:isVsue Certiﬁcate and relieving letter ' BEML Service Rules and that V"-sirnilar order be passed in this case too.

4. Sri.K.Kasturi7 "v"ji.":3~.1?:@;0unsel for the respondent. if agreeabie to refund the of Rs.42,977/~» and balanced' /--, while reserving liberty to for liquidated damages, the resp0ndent._wou'id issue the service certiﬁcate and the

- r Arle'lieving"lletter.'Learned Sr.counsel hastens to add that 'if is willing, the amounts due could be irom gratuity payable.

-5'; Learned counsel on instructions from the it 'dpetditioner, who is present before court submits that the Nipetitioner has no objection to have Rs.46,977/-- hive off tit from out of gratuity payable by the respondent to the petitioner, in full and final settlement.

6. Recording the submission ..

counsel, the respondents are d.i,re(:te_ci' 'lSS1___1€~.:A:.tl"1€ l' service certiﬁcate and re1i'eV__ing letter under BEML Service Rules within a'~week from tolday; reserving liberty to the respor1--de'n_t to pursue iatsppremedies to claim and recover liquidatecivdamvages petitioner, if fouridﬂ llega;1.ly_V appropriate legal proceedings, and ldeduyct' from out of the Gratuity payable the pvetitionier.

it petition is accordingly disposed of. saf-

JUDGE In.

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