Karnataka High Court
Sanjay S/O Maruti Ginde, vs The Management Of Nwkrtc, on 26 June, 2012
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
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RESPONDENT (By SRI. SHIVAKUMAR S BADAWADAGI, ADV.) THTS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO A. QUASH THE ORDER PASSED ON DOMESTIC ENQUIRY DATED:12/OI/2011 IN KID.NO.05/2009. WHICH IS PRODUCED AND MARKED AS ANNEXURE-E AND ALSO THE AWARD PASSED BY THE LABOUR COURT, HUBLI, TO THE EXTENT IN KID.NO.05/2009 DATED:1O/03/2011, WHICH IS HEREWITH PRODUCED AND MARKED AS ANNEXURE-G. B. DIRECT THE RESPONDENT TO REINSTATE THE PETITIONER INTO SERVICE WITH FULL BACK WAGES, CONTINUITY OF SERVICE AND ALL OTHER CONSEQUENTIAL BENEFITS.
IN W. P. NO. 65833/2011BETWEEN THE MANAGEMENT OF NWKRTC, HUBLI DIVISION, REP. BY ITS DIVISIONAL CONTROLLER, HUBLI DIVISION, HUBLI, REP. BY ITS CHIEF LAW OFFICER, NWKRTC, CENTRAL OFFICE, HUBLI.
PETITIONER (By SRI. SHIVAKUMAR S BADAWADAGI, ADV.) AND SOMAPPA S/O BHEEMAPPA KADEMANI, AGE: 50 YEARS, 0CC: NTL. I, ),(1 I "(U ' I). 14113L1. flISi tN-fR\VAD 'S ;Ri, 'ZI \i :4 W4.r ;r Tf{LS UP I 'II H I.\flFj' PTI( _r. ...
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BETWEEN MD. HUSSAIN 5/0 MEHABOOBSAB AGE: 42 YEARS, 0CC: NIL, R/0 AZAD NAGAR, 3RD CROSS, 22ND WARD, BEHIND KSRR HOSTEL, HOSPET, DIST. BELLARY.
PETITIONER (BY SRIYUTHS: M H BHAT & RAW HEGDE, ADVS.) AND
1. THE MANAGING DIRECTOR, N.E.K.R.T.C., SARIGE SADAN MAIN ROAD, GULBARGA.
2. THE MANAGEMENT OF NEKRTC, BELLARY DIVISION, REP. BY ITS DIVISIONAL CONTROLLER.
BELLARY.
RESPONDENTS (BY SRI: SHIVAKU MAR S BADAWADAGI, ADV.) THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF iNDIA, PRA YING TO QUASH THE AWARD PASSED BY THE LAB OUR COURT, GULBURGA, DTD.06.02.2010 IN KID NO.93/2007 WHICH 15 PRODUCED AS ANNEXU RE-C AND TO DIRECT THE RESPONDENT TO REIN STATE THE PETITIONER INTO SERVICE, WITH FULL BACK WAGES, CONTINUITY OF SERVICE AND ALL OTH ER CONSEQUENTIAL BENEFITS.
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12IN W. P. NO. 67368/2011:
BETWEEN NAGAPPA Sb. KARILINGAPPA KARIGAR AGE: 52 YRS, 0CC: NILL RIO. AT POST: NEGALUR TAL: HAVERI.
PETITIONER (BY SRI: M H BHAT, ADV.) AND THE MANAGMENT OF NWKRTC GADAG DIVISION, REPTD BY ITS DIVISIONAL CONTROLLER GADAG.
RESPONDENT (BY SRI: SHIVAKUMAR S BADAWADAGI, ADV.) THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE ORDER PASSED ON 1SSUE NO:DTD:O1.05.201 1 IN KID NO:33/2010, WHICH IS PRODUCED AS ANNEXURE-D AND ALSO QUASH THE AWARD PASSED BY THE LABOUR COURT HUBLI DTD:07.07.201 1 IN KID NO:33/2010, WHICH IS PRODUCED AS ANNEXURE-E TO MEET THE ENDS OF JUSTICE AND TO 1SSUE A WRIT OF MANDAMUS OR ANY OTHER WRIT OR ORDER OF DIRECTING THE RESPONDENT TO REINSTATE THE PETITIONER INTO THE SERVICE, WITH FULL BACK WAGES, CONTINUITY OF SERVICE AND ALL OTHER CONSEQUENTIAL BENEFITS TO MEET THE ENDS OF JUSTICE.
I ULWJNO. fl142fl0H:
MAHFSH S C) RAMA's4 HADAGALT. 'IbE 3TIEARS 0CC NILE R'O. 1511W AR NTLMA 31DDESHWAR NAGAR. RANEBENNTJR, DIST HAVERI PLTITIONbR fBi SRIYUTHS: RAW HEODE & M.H BHAT. AD Vt) THE MANAGF MEN? OF N KRTC HUBL Dl iISION, REFit. BY ITS DIVISIONAl COi\TR OLLER.
HUBU RESPONDENT (BY SR' RA
4. W HOSAMAN' ADV.j THIS i1- IS FILED UNDER AR TICLF S )2f 'ND 227 OF THE C ONSTifUTIOIs OF INDIA PR4YIN TO QUASH THE ORDh.R PASSED ON F PD 25 )4.2r 11 iN MD NO.4 "2 ISSUE N I 1 i W'4ICH r PROD LED AS A'%NFXURE D AN D ALSO QUASH TI F 4WARD PASSEt BY THF LA BOUR 'O RT 108h1 T flL.180 X IN KIT) 1 N04t/20 W 0 Pa?C D CLI) AS 4Nc2CI RE" AN PC'H 'i:' T
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D O OfRCT TI F R'sSFO 1JE' TO RS .;S cr fllf P1' trvrp ;vr' (F SERVI(E ITH I' Ti BCK WALES 1T1Nt IPY Of 1Cr N' K QT fT', %I BtNU?IfS (iflEl P0 Mfr 111 F ') F 14 BET\VEEN SADA1'L.\ N LI S '0 N E• ELEAN TI-I El C FIADI, AGE: 45 YEARS, DCC: NULL, P 0 SRIPLM'NR AT' PD ST:M UTAGA, Tc)/ LIST: B ELGAUM.
PFJTFIOINE.R (BY SRIYCTHS : NI H BHAT & .RAVI HEOD F. ADVS .I AND TB E M ANAGE.ME.NT OF NWE ETC .
BELGAUM DIVISION. REP LI ITS DL\'ISiONSL CONTRO LLER BELGAUM DIVISION, BELGAUNI RESPONCiENT (p\7 SRI LI' SHETTY, .ADV) THIS TIP IS FILET) CNDER AR TICLES 226 AND NUT) O THE CC\TC CCI N LI INDIN PEA) INC TO QUASH TEE .AWARD PASSED BY :
THE ADDL. LABOCR COUPE HUBLI DT: 17.05)44011 IN KID NO.75/20 IOTO THE FETE IT LEE ETLIO 6ER IS rGR'h"CD WHILI IS PPOOI'CTE 4 D N' IRKED AT) ECu ?F-
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4)vHuES CDLII 10 LI (if cFpVl I D '00 CON EQULITIIAL BEN F. FTTS TON 111.11 :1' TB 1)4 LI-I C. C'P JUSTICE IS IN W. P. NO. 6774512011:
BETWEEN K. B. ASHOKKUMAR 5/0 BASAPPA AGE: 31 YEARS, 0CC: NIL RIO: C/O: B D KOTIN, NEAR K E B OFFICE LAXMESWAR, TAL: SHIRAHATI'I, DIST: GADAG.
PETITIONER (BY SRIYUTHS : M H BHAT & RAVI HEGDE, ADVS.) AND THE MANAGEMENT OF NEKRTC KOPPAL DIVISION, REPT. BY ITS DIVISIONAL CONTROLLER, KOPPAL.
RESPONDENT (BY SRI SHIVAKLJMAR S. BADAWADAGI, ADV.) THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO QUASH THE AWARD PASSED BY THE LABOUR COURT GULBURGA, DTD.22.02.2011 IN KID NO.152/2009 WHICH IS PRODUCED AS ANNEXURE-C AND TO DIRECT THE RESPONDENT TO REINSTATE THE PETITIONER INTO THE SERVICE, WITH FULL BACK WAGES. CONTINUITY OF SERVICE AND ALL OTHER CONSEQUENTIAL BENEFITS.16
--a IN W. P. NO. 67747/2011:
gETWEEN A M KOTRABASAYYA 5/0 A M MAHADEVAYYA AGE: 57 YEARS, 0CC: NIL R/O: AT POST: MANGAPUR TAL: KUDALGI, DIST: BELLARY.
PETITIONER (BY SRIYUTHS : M H BHAT & RAVI HE GDE, ADVSJ AND THE MANAGEMENT OF NEKRTC, BELLARY DIVISION, REPTD BY ITS DIVISIONAL CONTROLLE R, BELLARY DIVISION, BELLARY.
RESPONDENT (BY SRI : RAVI V HOSAMANI, ADV.) THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF IND IA, PRAYING TO QUASH THE ORDER ON ISSUE NO.1 DTD.06. 10.2008 IN KID NO.03/2006 WHICH IS PRODUCED AS ANNEXURE-D AND ALSO QUAS H THE AWARD PASSED BY THE LABOUR COURT HUBLI, DTD.26.05.2009 IN KID NO.03/ 2006 WHICH IS PRODUCED AS ANNEXURE-F AND TO DIRECT THE RESPONDENT TO REINSTATE THE PETITIONER INTO THE SERVICE, WITH FULL BACK WAGES, CONTINUITY OF SERVICE AN D ALL OTHER CONSEQUENTIAL BENEFITS.
'7 IN W. P. NO. 6774812011:
BETWEEN IMAMSAB S/O HASIMSAB TASHED AGE: 49 YEARS, 0CC: NIL R/O: NINGAYYAN NAGAR, NEAR BUS DEPOT, GOKAK.
PETITIONER (BY SRIYUTHS: M H BHAT & RAVI HEGDE, ADVS.) AND THE MANAGEMENT OF NWKRTC. CHIKKODI DIVISION, REP. BY ITS DIVISIONAL CONTROLLER, CHIKKODI DIVISION, CHIKKODI.
RESPONDENT (BY SRI : P R BENTUR, ADV.) THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYIN G TO QUASH THE AWARD PASSED BY THE ADDL.LA BOUR COURT HUBLI DTD:03-04-2010 IN KID NO.07/2 006, WHICH IS PRODUCED AS ANNEXURE-F TO THE EXTENT THE PETITIONER IS AGGRIEVED AND TO DIRECT THE RESPONDENT TO REINSTATE THE PETITIONER INTO THE SERVICE, WITH FULL BACK WAGES, CONTINUITY OF SERVICE AND ALL OTH ER CONSEQ LJENTIAL BENEFITS.
jp.L I8 '.4 IN W. P. NO. 6431012011:
BETWEEN THE MANAGEMENT OF NWKRTC CHIKKODI DIVISION, REP. BY ITS DIVISIONAL CONTROLLER. CHIKODI, NOW REP. BY ITS CH1EF LAW OFFICER, HUBLI.
... PETITIONER (BY SRI: P R BENTUR, ADV.) AND IMAMSAB Sb HASIMSAB TASHED, AGE: 52 YEARS, 0CC: NIL, R/O NINGAYYAN NAGAR, NEAR BUS STOP, GOKAK. ... RESPONDENT THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYIN G TO QUASH THE AWARD MADE IN KID. NO .07/2006 DATED:03/04/2010 (ANNEXURE-A) PASSED BY THE ADDITIONAL LABOUR COURT, HUBLI.
IN W. P. NO. 68044/2011:
BETWEEN BASAVESHWAR Sb. SHIVAMURTAPPA YALAGI AGE: 53 YEARS, R/O. 5TH CROSS, SHIVAPET, RON, DIST: GADAG. ... PETITIONER (BY SRIYUTHS: M H BHAT & RAVI HEGDE, ADVS.) AND THE MAN.AOEMENT NWKRTC. CADAC, DIV.i.'SiON, RETED B' t5 DANCNNI R C T OL) OT Z CAD \O D \ ISION ( NEAC RESPONDENT (BY SMT. .RR. BEN:TCR, i\DVJ THIS VIP I•S PILED UNDER Af'TICLE ;S 2.26 AND 227 O THE ONETITUTIOM OP INDIA PRA \INC TO QUASH, THE AWARD PASSED BY TH E LABOUR COURT HUBLI DTD:06 0E201 I IN KID NO .11 I'20 IC), WHICH IS PRODUCED AS ANNEXURVIE AND TO D1RECTT HE RE•SPO.NDE.NT TO REIN STATE THE PETITIONER i.NTO THE SERVICE, WITH PULL P;.ACK WACIE;S, CONTILU1T\ OE SEIFF ICL AND LL C H ZR CON SEQU'ENTIAL BENEFITS..
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HUBLI DIVISION, HUBLI.
RESPONDENT (BY SRI RAVI V. HOSAMANI, ADV.) THIS WP IS FILED UNDER ARTICLES 226 AND 227 OF THE CONSTITUTION OF INDIA, PRAYiNG TO QUASH THE ORDER PASSED ON ISS UE NO. 1 DT:
21.06.2011 IN KID NO. 20/2010, WHICH IS PRODUCED AS ANNEXURE D AND ALSO QUASH THE AWARD PASSED BY THE LABOUR COUR T HUBLI DT:
02.09.2011 IN KID NO. 20/ 2010, WHICH IS PRODUCED AS ANNEXURE F AND TO DIRECT THE RESPONDENT TO REINSTATE THE PET ITIONER INTO THE SERVICE WITH FULL BACK WAGE S, CONTINUITY OF SERVICE AND ALL OTHER CONSEQUENTIAL BENEFITS TO MEET THE ENDS OF JUS TICE.
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