Karnataka High Court
The Divisional Controller, vs S. Doddabasappa on 2 January, 2012
Author: A.S.Bopanna
Bench: A.S.Bopanna
IN THE HIGH COURT OF KARNATAKA CIRCUIT BENCH AT DHARWAD _ . DATED THIS THE 02% DAY OF _,I.AN1UAR_Y',' "2"'O BEFORE N , Ii"EIE'I __ THE HON'BLE IvIR.JUSTICE A;S..E'OFANNA_ * " wRIT PETITION No.55277I--/20.11 (L-I:SRTC.:I " BETWEEN: BELLARY DIVISION, I3E--LLARy','' ; _ ._ PRESENTLY REPRESENTED BY THE " CHIEF LAW OFFICER, I5§[E_KRTC, . . CENTRAL OFFICE, S_A'PEGE SAID-.AN,.. GULBARGA. ~I*~a. = <~ THE DIVISIONAL CONTROLLER, I I V _ PETITIONER (BY SRI.RAvI_v.HOSA--I»IANIwIIAVDVI - AND: S.DODDAE.ASAPPA, _ ' ' AGE; MA,_JO.R,__%OCVC: EX;CO.NDUCTOR, R/O 'ATI<"OLU*R, POST MADHURI, TQL--.& DIST:BELI,A~RY..._ ' " RESPONDENT
SRLO-.ODE~NACIARAIIA, ADV. FOR C /R) ~ "THIS PETITION IS FILED UNDER ARTICLES 226 AND 227 ,OF,.T,HE*--.CONSTITUTION OF INDIA PRAYING TO OUASH THE
-.AwARD.__DfiATED 02.03.2010 PASSED BY THE PRESIDING .'--v.._OFF.ICF,R,'LABOUR COURT, HUBLI IN REFERENCE N036/2004 'PPQDUFCED HEREWITH AS ANNEXUREHA AND ETC.
THIS PETITION COMING ON FOR PRELIMINARY HEARING, DAY, THE COURT MADE TI:I£3 FOLLOWING:
'4) the Court, the same was required to be proved in accordance with law. In this regard, since no fresh evidence had.:l'p'bTe'e,n tendered by the management to establish the it the labour Court after the Validity o-f"'do-mes_tic_ held against them, the labour Court lthe"*.zi.e'w, order of punishment imposed aga.iln'spt the resporv;dile--ntlcannotit be sustained. Since, the considered this position in accordance by the labour Court ;i5§}fiierse so as to call for interference V of merits, stands disposed of; 1' ii i C No order as to cos.ts.'=_ Sd/-C JUDGE