The Management Of M/S. Vxl vs S.Sudha on 18 July, 2018

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Karnataka High Court

The Management Of M/S. Vxl vs S.Sudha on 18 July, 2018

Bench: Ravi Malimath

                           1




     IN THE HIGH COURT OF KARNATAKA AT BENGALURU

             ON THE 18TH DAY OF JULY, 2018

                         BEFORE

        THE HON'BLE MR. JUSTICE RAVI MALIMATH

     WRIT PETITION NOs.49996-50042 OF 2012 (L-RES)


BETWEEN:


THE MANAGEMENT OF
M/S VXL INSTRUMENTS LTD.,
NO.17, ELECTRONIC CITY
HOSUR ROAD
BENGALURU - 560 001
                                      ... PETITIONER

(BY SRI:M R C RAVI, ADVOCATE)


AND:

1.     S.SUDHA

2.     G.R.SUMANGALAMMA

3.     S.NIRMALA

4.     K.KALAVATHI

5.     CATHERINE AGNES

6.     GANAPATHI ACHARYA

7.     K.P.PARVATHI
                            2



8.    K.VEENA KUMARI NAIDU

9.    K.V.RAMAKRISHNAIAH

10.   M.VENKATESHAPPA

11.   M.RAJAPPA

12.   G.VENKOBA RAO

13.   N.KRISHNA VENI

14.   Y.RAMACHANDRA

15.   NARAYANA POOJARY

16.   J.P.GRACE LUMINA

17.   B.N.PRAMILA

18.   B.P.DAYANAND

19.   M.RAMESH

20.   N.MUNIRAJ

21.   A.B.BHIMAPPA

22.   K.N.VARADHAN

23.   K.MADHUSUDAN

24.   C.NAGARAJA

25.   D.G.RAGHU

26.   D.EKAMBARAM

27.   H.SRINATH
                          3



28.   M.SATISH

29.   S.MUTHUKUMARAN

30.   VASANTHA

31.   R.GOWRI

32.   B.SUJATHA

33.   A.ALPHONSA

34.   PAVAN NADAKARNI

35.   SHAFIQUE AHMED

36.   K.DAKSHNAMURTHY

37.   SANNAGOUDA PATIL

38.   C.PADMA

39.   R.SADASHIVAM

40.   V.ANANDA BABU

41.   M.S.GIRISH

42.   M.DEVARAJ

43.   MUNIMARAIAH

44.   H.N.KRISHNAPPA

45.   M.REGINA

46.   G.VENKATESHAN

47.   V.MANJULA
                            4




ALL ARE REPRESENTED BY
KARNATAKA WORKERS UNION
BY ITS GENERAL SECRETARY
NO.20/1, LALBAGH FORT ROAD
BENGALURU - 560 004.
                                    ... RESPONDENTS

(BY SRI:V S NAIK, ADVOCATE)


     THESE WRIT PETITIONS ARE FILED UNDER
ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA
PRAYING TO CALL FOR THE RECORDS AND QUASH THE
AWARD DATED 20.07.2012 PASSED BY THE PRESIDING
OFFICER, II ADDITIONAL LABOUR COURT, BENGALURU
VIDE ANNEXURE-Q ORDERING REINSTATEMENT OF THE
RESPONDENTS INTO SERVICE WITH FULL BACKWAGES
AND CONTINUITY OF SERVICE AND HOLDING THE
PARTIAL LOCK OUT WHICH WAS DECLARED BY THE
PETITIONER DATED 02.05.2008 BY REFUSING THE WORK
TO THE RESPONDENT WORKMEN WAS ILLEGAL AND
UNLAWFUL AND ETC.,

                           *****

     THESE WRIT PETITIONS COMING ON FOR FINAL
HEARING THIS DAY, THE COURT PASSED THE
FOLLOWING:


                       ORDER

A joint memo is filed in the Court today indicating that the dispute has been settled out of Court, which is signed by learned Counsels, Union, Management and by 5 workmen, namely, S.Sudha, G.R.Sumangalamma, S.Nirmala, K.Kalavathi, Catherine Agnes, Ganapathi Acharya, K.P.Parvathi, K.Veena Kumari Naidu, K.V.Ramakrishnaiah, M.Venkateshappa, M.Rajappa, G.Venkoba Rao, N.Krishna Veni, Y.Ramachandra, Narayana Poojary, J.P.Grace Lumina, B.N.Pramila, B.P.Dayanand, M.Ramesh, N.Muniraj, A.B.Bhimappa, K.N.Varadhan, K.Madhusudan, C.Nagaraja, D.G.Raghu, D.Ekambaram, H.Srinath, M.Satish, S.Muthukumaran, Vasantha.

2. In view of the same, Writ Petition Nos.49996 to 50025 of 2012, insofar as above mentioned workmen are disposed off in terms of the settlement.

3. In view of the memo filed in the Court today, Writ Petition Nos.50026 to 50042 of 2012, insofar as R.Gowri, B.Sujatha, A.Alphonsa, Pavan Nadakarni, Shafique Ahmed, K.Dakshnamurthy, Sannagouda Patil, C.Padma, M.Sadashivam, V.Ananda Babu, M.S.Girish, M.Devaraj, Munimaraiah, H.N.Krishnappa, M.Regina, 6 Venkateshan and V.Manjula, are dismissed as withdrawn as settled out of Court.

SD/-

JUDGE *bgn/-

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