Karnataka High Court
Siddarangaiah S/O Late Papaiah vs The Deputy Labour Commissioner on 4 July, 2011
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
"=.g§pi§Cai§{m @5223 aéiaavésé, f€{.':§i{}§ifi§ as 'active 5e;.$r§;i<:€l 3; The Cihief Traffic ?Zvia:1ager, B.M.T.C., Centrai Qfficites.
K.H.R0ad, Shanihinagar, Bangalore » 580 02?.
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{By Sri.Jag'adees11 Mundar§§i§.'A1G§;fif§£ Riv'? 32:' Smi.H.R_R&nuka, zi¥.»<:iv., This Writ Pettitizm is fi1e:i_.V{1'::€iEe.: anti 2237 0f the Constitutiofi I:1_~fiia_ 'w§_th;Va..«prayer ta quash 'the impugned orders décted. Vida Annexure 'F' to this Writ petiiien Vpf;::'3s€:.i§ bfy in so far as denial of grautit3; fQ_r thié B'adi§i petiod is {i:<§:1cerned. This :.'.§'x?r'1't.__ 5P.ei§i_ti0:_:._'__':'e:>r:2_i:*:g _ 0:1 for preiiminary hearing in }:h.ijs: (flay, 'gthe Court made the f<31}<3wiz1g--: * _ n_C).RD}:LR E3'€i-ijticifizei" _C:EE1.I:£'Efiii'i§;" "'é(} "lfxave servefi the }f€3Sp<}I}.fi€1'i'{ H C0rp0rati<§:;A%\NhV§1e__ <31: Badii 113%: of Canducters fmm .___I:o continuausiy Withcrut break ..Ai:§V.».éE:rvic_é;~%arzitzngst other allegations preferred a claim §\Ee:;~.1€§ undér the Payment: of ".Vi:§:ai{'ii:§%:{{§€h:§'?:re:}} RUJES3 {for Sheri "ths Rifles?) saekingf "..:':?é-::i€:1§:ir:;'i§Li2%:ati0I1 of tbs gratuity in termg 9f the ?a};m€é:1*; C.'.~{§aE' T€'§é*A21i:1§E}? Argtii, 1§'?'2; {fa}: Sher: 'the: g§.<:%:'§; '?E1.a'f:
\\\\ ....... .« 1:133 periaci span': whiie an Ehii badli list, by order dated 1 Z.0E.2{}O'? if the Contreiiing Authmity.
2. An appeal pI'€f€f'f£'€d by the {I33 Appellate Authcrity Wh€U disr;¥f1isSié%.€iA :
3108.280?' Annexure w.p.No.1587:/200? whence the petition, quashed the" and remitted ihe proc¢_¢dingLA.A:0.:.i_Ehe for consideratioryz%:f1}§§:'§ .oytér EXPI, as also and its record a, finding :§v€f':A far clainl sf active se:*iIi.<;e »f0r'=tha:=: :.=:fi"t,ir€ period without break in V servicagf.' "C111 re::":a.:f;VCI, the Centrofling Autherity yet again '<re _e;:i:Q::é::d"--.§;h.e7g3eri0d s:>f 'active servica' as 38 years §§§£"§C>d Spent vshiis on Badli Iisi by cerdar V' .-éaéiecfi» E'-?l?:";'iE'".'2§ci)8 z':i1'i{}€i'XLE1"€ Respandeni - Carried tbs same in an appea} befare the Emthgritfgg wh€:1e::€:;E>y aréer/, iiszimii 3I,@3.2€}}G "-«,§;.H§€f2€X"L§§€' iii}? periecii <3?" '2»::<?%:éve gérviétss' was §'€'€§L§siT%3{§ {.0 32 years 7' months. e><:{:1L1di21g ihe period Spéfi': an Badii list. Herzce, this petition by the
3. ijndoubtéadly, it was for tlfiér i0_ felevani material c::>ns,titutir1g'_ sub$f.a__J1 iiai Eegé:} éV-ider3'C€VM "
of the fact that the {fie respendent while in , _1ié{'V 'V»"B.;;d1iA'A 'iéfiifiioyeess indisputably, the is the Cugtodian of rendered by the the badli list. There can be attained the age 0f fiied. the ap;:«1i{:ati0z1 in Farm uN"afs_v.%%1{¥' 'u_nt3€f'«.._"~~Ru1e 10 of thsr Rules on ffiereferé, the respgmtlem: ~ Corporation ifxgfiéad to centenci that the Service records :°ei'a.f;i'r:%g to' :i1r::3f}f:éfit:i0:1é:r are 1lI1E}5€a.fl&bI$. j 4! éxaminatiszz :::>f thé Order impugnéfi :33 wail A :*€:c€::sI'&s, reveaig {hat $316 rfsgparifiéézt -» VA ""V..€;?{3%;p<3r21Eia:1 piaseé bfiffiffi 'fakes £}J£}i§§'i{}}fi{jg' I:i1;:~VE:>§£/se sf 'i-héi »~'é:;:~:V:*ari<%<3 3f"€3{Tf{}2'"{§S% ané zziaéi {'§7§€% ¢:é::'§:i:*:':% §E£«€'E"'£i{T?{3 r€c::i::*{§. 53%;: aige E i \ \ .... 4' .
-53, A Writ Petition is allawed. The (}I'Ci€I'S '' quashed.
The pmceeding is remitted far '€::::"-:.s3ide':ra:4i':i1ijafiesh i1'1Ch,1C1i3'1g receréing of additioneéfi dacumentary 0f the parties th"€-zfgézftuéxg 0I'{i€I"S in accerdance yvith - 13%;' v ,fe<:f0r&iiig" .1f€é1s0ns, findings and C€)f1ChISiOriS'¢i}$;§€§F""{';§f1':i%;£%.dff1§ SSib§.1i'E§»' of all the gégggg * §§}§{3E documents.
SPS