Karnataka High Court
Ganapati Bhikarao Naik vs Nuclear Power Corporation Of India ... on 10 April, 2023
Author: R.Devdas
Bench: R.Devdas
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WA No. 100026 of 2021
IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH
DATED THIS THE 10TH DAY OF APRIL, 2023
PRESENT
THE HON'BLE MR JUSTICE R.DEVDAS
AND
THE HON'BLE MR JUSTICE RAJESH RAI K
WRIT APPEAL NO. 100026 OF 2021 (L-TER)
BETWEEN:
GANAPATI BHIKARAO NAIK,
AGE 54 YEARS, R/O KADIYA VILLAGE,
TQ KARWAR -580301
DIST: UTTARA KANNADA.
...APPELLANT
(BY SRI. GANGADHAR J M.,ADVOCATE)
AND:
NUCLEAR POWER CORPORATION OF INDIA LIMITED,
(A GOVERNMENT OF INDIA UNDERTAKING)
FIRST FLOOR, ADMINISTRATIVE BUILDING,
KAIGA PLANT SITE, P.O. KAIGA-581400.
Digitally signed
UTTARA KANNADA DISTRCT,
by
MOHANKUMAR
MOHANKUMAR
B SHELAR
B SHELAR
Location:
DHARWAD
Date:
REPRESENTED BY ITS DEPUTY LAW OFFICER.
2023.04.12
11:27:52 -0700
...RESPONDENT
(BY SRI.J.S. SHETTY.,ADVOCATE)
THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH
COURT ACT, 1961, PRAYING THIS HONBLE COURT TO SET ASIDE
THE FINAL ORDER, DATED 16.12.2020 PASSED BY LEARNED SINGLE
JUDGE IN WRIT PETITION NO.71540/2012 (L-TER) CONSEQUENTLY,
DISMISS THE WRIT PETITION NO.71540/2012 (L-TER).
THIS WRIT APPEAL COMING ON FOR ORDERS THIS DAY,
R.DEVDAS J., DELIVERED THE FOLLOWING:
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WA No. 100026 of 2021
JUDGMENT
R.DEVDAS J., (ORAL):
In view of the decision rendered in Management of Bharat Fritz Werner Ltd., Bangalore Vs. Bharat Fritz Werner Karmika Sangha, Bangalore reported in AIR ONLINE 2022 KAR. 4396, this intra Court appeal challenging the order of the learned Single Judge arising out an award passed by the Labour Court is not maintainable. Accordingly, the writ appeal stands dismissed.
Needless to observe that if the decision rendered in the above case is set aside at the hands of the Hon'ble Supreme Court and it is held that such an intra Court appeal is maintainable, then liberty is reserved to the appellant herein to revive this case.
Sd/-
JUDGE Sd/-
JUDGE MBS List No.: 1 Sl No.: 2