M B Thippeswamy vs The State Of Karnataka on 11 December, 2008

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Karnataka High Court

M B Thippeswamy vs The State Of Karnataka on 11 December, 2008

IN THE HIGH COURT OF' KARNATAKA, BANGALORE

DATED THIS THE 11'?" DAY OF DECEMBER 

BEFORE

THE HONBLE MRJUSTICE H.BILL1A :Pi?A:~A..:::  T4 T  

W.P. Nos. 1516812008 ma, 1%5gg§-;:3,;:)_":;:_ g izoés {S3 '  

Between:

1. M.B.Thippeswamy,
S/o.N.Borappa, V  
Accountant,   _ ._ ;g 3
Aged about48 years.  V  "

2. Chﬁwdaﬂf 'Eli  " V
S/0-Basawa,      %
Awd about 4'?  

3.  A
W /  Kotltbasaiah,

 '  .Aged"a:cmuz: 513  cook.

  thm-ah,

(Yéiz3ntf1:§i.fih};"
s/e:,_Ma1Lappa,

 aged ativgut 45 years, Coda

K V x S. Rzgzthv ma,
" _ 
'  Aged about 29 years, Codc.

'4   A.K.2'~fagarajappa,

S/o.Bhm'amappa,
Aged about 40 years, Cook.

L/..



All are rfo. C/o.Sri.I)evara3a Urs
Pne--~UI1iversity SC] ST College Hostel,

Jagalur, Davanagere District-5770.28'.  " 

(By Sri.A.C.Balaraj, Adv.)
AND :

1. The State of Kamataka, 

Rep. by its Secretary t(__>'~Govt.';, _   _ 
Social Welfam Deparunent,  2. j.   
K.G.M.S. Building, '- _  1    '
Bangalore~--560   "

2. The   
5th Floor, I«;s,s.;3%3ua'1di.r:g,'-{.*:Vv%. ;   

3. The   om,-,
Davanagem Distri<it,A'Da7vmT1agtre.

4. T336 came? Emma": Oﬂicer,

V. f 3 V"  .,Zi1'i.91°i-'a,;1ci1aA.yat, D&?  District,
 .i)av;ax1avg£:rs?.u.'«--., 

  

 Urs Pre---University College,
  

  '-IA)avanagir.rc Distx'i<:t---577 028. .. RDWPONDENPS

k%'k%(R.4%%%& 12.5 are deleted wide Court order dt.l1-12-2{)08)

    Sri.S.S.Kar1:nadi, HCGP, for R-1 to R-3)



Thesewa is ﬁled u/A226 & 227 of the constisjson
of India, praying to direct the respondents

minimum wages and other allowances and _(:t§i1t:i1jm:e3 to % pay the same by extending the benefit r:f"t11s._i3rds_f' ._ passed by this Court in W.P.Nos.17591 to~§'7.. «. 'V of 2004 dt.20--9-2006 marked 'Ann¢:':xu_rcn-'}3_ and:

respectively and which order has bcenfiv 2;:j$,r the rsspondents 1 to 4 as per brdcr d_-t.:24-3---P,_(}O7 marked as Annexure-G. 'I'hese.W.Ps coming on .a"gL_:I:1ea11 2'ng this day, the Court made ,t1is'f0lkiwmg;~ V also tbs -Plcader.

2. ' In sfr§.i§V""}5'etitions under Articles 225 and' 227 ofV"Co1is1i.{ut:ion of India, the peﬁﬁoners forV'Ws«V1'it of mandamus d1rcctan' ' g the pay the minimum wages and also the H V' _ cthér in terms of the order passed by this fsmm w.P.No.17591/2004 and W.P.No.436'74/'Z004 Vide'fAzmexm'es~'B' and 'A'. L/.

3. This Court in W.P.No.43674/2!¥§'*?}V.':'_ ;é;i"¥€i w.P.No.17591/2004 has directed the my the mixﬁmuxn Wages with .32 yam: all consequential bencsﬁts.

4. Therefore, the and the respondents 1 to minim' ' 13131 wages and _;a1sL§§ =_- to the petitioners; the date (if receipt of a copy off order passed by this cum:-t%% Vij1'~'.' . 'ﬁ(;}i}§o;43674/2004 and W.P.No. 17591 _ X' Sd/-» Judge

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Karnataka High Court

M B Thippeswamy vs The State Of Karnataka on 11 December, 2008