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Karnataka High Court

B S Muniraju vs The Management Of Goetze (India) ... on 30 September, 2011

Author: H N Nagamohan Das

Bench: H N Nagamohan Das

{N THE HIGH COURT OF KARNATAKA AT BANGALCi:R_'E»_:"'«vv'

DATED "Ems THE sow DAY OF sE3?TE1\/:BE:R,-$01,1{  "  

BEFORE

THE: HONBLE MR. JUSTICE :1 NA*G',§;u'MOH§§;i'»§..DAS   %%

W.P.'N'o.21460;'25G§{;{LgTE1§')' _ 3:1 B.S.MUE'€IRA.]U -.

AGED 31 YEARS D.No.107 (BE}«£1:\jf©' 'I-«R;--~;sI:ax$2=.\_1\:Tg1r1--. STORES),\?.NA(¥Af.N;?§_§:1;AI;l.1.' _ Rf§.NA<;AR ?Qs":;:_ " V §3ANG;x?;O"R}:'+. 0é:i;V."* ..1>E1'1TI0N:ER {By 31»: Mk:3§Ams,1:\r1£im;<:sii;<::G:2NsIa14) Arm _ « ., ._ . 'TH §<5é** Cr.QE'§'Z1?;.§EJi~II31_A}' 1;:Mn'EL3 '=*»:fE1;:;x§:zx3€'E::;g -.

B;:~J§{;A:T,<>R.3%i 3- Stag €254. §%§iS§'£7)E;\?D§E?€'I' ._{B'§»-' gm :2'; §;';§L,i?B'R;1.i{-Ei??eg§f:?'~§'§"£=%, ;i£3'£.3 V' "f€§z:;<: 'a>:«=":{:'§' ;E>E«Z'i"§'"I'E{}??~iE' §%*§§_=;e:;';:«~ 2:25 sq. 2:5? {T}? §;:§.§§~¢53"§§£":;?':":E{3:*K~s C}? iE*-71"}E,,:~"'x,'"W'E'E"'T£-Ti ?§.{;"a":"E';R *:%:*<3 SET ,2-§S'Ei}§§ .._'TE"§£E A\?v'A.RE} £}A'£"i-"ES {}LG3.2{§'{'é§ PASSEE} 32' 'E'Z-{E H<;}N';3L_§3:

LABOUR COUR'I} HUBLI If) E'~3024f2G{}4 V§DE AE\ENElf>{L_?RE~ A AND ETC' {\') '.Fhis petiflorz Ceméng 0:1 for hearing this (E335, the:
made the following;
050513 In this writ petition the pe{i:i0ne;"}M1"ziS'prayed fa}: a" writ the nature 0f certiezazi to quaslythe awarédaned».Ti;.3..20'0§ V z.:>.:\§g'2.4;2094 passed by the 'ia}.7OLif' C{?!.1_%' f{'i at B;ngq'1;ore.

2. Respendenz C0niCnds_ that "p£%tv§t.iTt3r1er was only 3 Trainee in their @3231:-§.ishmen"%."" ?%$,VCcc§:'ri_i¥1_g fed 1.:]§é'responden.: the petitioner refL1§éd 'x:p:{9\,rr§--;E{' 0:11.'_.I:.].'t1.§§t§'~"Ifi§}C1}§?Tl€ on 24.02.2903, he gave 1essV'VV§)Vféd:--1¢i'i0n hfikévd target and scolded a supe'r:i.0r <f:..ffi«;:--.'--:'r. .vF;€;€"-%jb;%§,_fi1é§E:i'0:r:{;3uct, articles of charges were issued, €r:c;:1i_;§,%was' ':1Vé1c1L;:1:1€i"@;_fi"3.9.2003 peiiziczner was dismigsed from S€1"=J'lC€3.V""~.f3Lggfi€'"€E3d'. B'§,}"n..§hiS order of disrzzissai, petitioner raéseé éiéspzzte iii §,_E'}.V24§5Z'{}{34 uzaégz Seczéaan 1{7i{-'§»«A:: sf §.D.E§CE. £f3;1 €;i1_e' «gf ::§:e"§:z'E'<;:':é:fing.,js3 iéfaes Eabmzy Cmgrz fmmed the:

{£331;i§§'e'§:IE:2;.i$€e';§~=EEii. iii; {f{)§1Si{"3€§ZiEiG§"§:
{,1 - . é " §?i'Z'z};a:f:ie>: 2:325»: :2'2:*§§2€.§"EéC ezgzgazgkgr {:an<J.a;c:>@.:;? 315* jzzsé gm? " M ;:f;,jz:i?9r.é7 '..~J if) Vflzezfyer the dj..2'a2z};*s.;2.i 1'5 jzzsii and proper?' jig) i/W23: oI'ci'er,?

3. On pzeliménary issue relating ts domes':i C" e:1<§1i1;§;?A, €"Vid€Ii{Z€ was reCGi'd€C1 and by Gfdéf date§dA:'Zi2'.(}}¢,2:%}(}?S;,' Cl0'1.1rt held that domesiic eI1C1L§:§i.:{I_ as fai.r'*.:md §f2'1'~é§3{'3'f.: Gfil :"eapptec.'1ati011 of {he entire €V'id€I1C€~>01"§dI{'@OI'd,.§,h'y€%V1$.b{)1i:§ Court hekd {hat the charges 1eVe1].ed §'gaif;.st 'ihe i5e{i':jb'1:2.er as provedd and c0n.sequez1t1y, passeddfixe disztjiésing the dispute. Hence '{1':fLs W2:-1:--p§:;1zi¢'£%;'

4. " VV Heard V;;1g2.;1":11é'1:;1:_$'""c>*¢1' bozh the side and perused the enémg §i;fit..;}a.perS; , d V' V' _V 5. ~A..V'7§'§ieSupreme3 Cczurig in 33/Tsriimen of 'iV§:'3. Figrestone T§;':e'"a:Iéd {>5 iatzdia (Pvt) Lid The %£§a§a.geme:1: and .¥§'E%":e:< Q E. SCALE 813 'maid aha: "zmdssr §<€jC'{i('3§E EEWA of the d d ' 3'_z:d;::~;%l '§I}::;'p:::<23 215:3 EEK? 7§:"i?i>:1n;1;§ £3 ziakw z::E£;%;.E:e:5: garish. 332:":

d' = ..p--;éwe: ma :*ea';,q:;za§$e the: e3<J'§de1":::£: and gzazésfy étgeéf zasézaéher the evidence establishes the misconduct'