Karnataka High Court
Sri. H.S. Babu Rao vs Canara Bank on 14 November, 2014
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
1
W.P.45278/2014
IN THE HIGH COURT OF KARNATAKA, BANGALORE
DATED THIS THE 14TH DAY OF NOVEMBER, 2014
BEFORE
THE HON'BLE MR.JUSTICE RAM MOHAN REDDY
WRIT PETITION NO. 45278 OF 2014 (S-DIS)
BETWEEN:
SRI. H.S. BABU RAO
S/O SHANKAR RAO. K.,
AGED ABOUT 60 YEARS,
R/AT NO. 73, JCM ROAD,
HOSANAGAR,
SHIMOGA DISTRICT- 577 418.
... PETITIONER
(By Sri. HEMANTH KUMAR.D, ADV. )
AND
CANARA BANK
REPTD BY ITS ASST GENERAL MANAGER
CIRCLE OFFICE,
SHIMOGA- 577 418.
... RESPONDENT
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA PRAYING TO QUASH THE
ORDER DT.28.8.14, VIDE ANN-A PASSED BY THE RESPONDENT
HEREIN.
THIS WRIT PETITION COMING ON FOR PRL.HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:
2
W.P.45278/2014
ORDER
Petitioner has an alternative and efficacious remedy of raising an industrial dispute, in respect of his termination from service, under the provisions of the Industrial Disputes Act, 1947. Petition rejected.
Sd/-
JUDGE ln.