The Management Of M/S Minerva Mills vs Sri D Chandrashkar on 6 November, 2008

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Karnataka High Court

The Management Of M/S Minerva Mills vs Sri D Chandrashkar on 6 November, 2008

Bench: H N Nagamohan Das

IN "mas, Hlcm COURT OF KARNATAKA AT B.zmGALoRE
{BATES 7313 THE 5""! mass OF NOV/'B1\/mER,, 2003 _ 

BEFORE

Tm HONBLE arm. JUSTICE HR. E\?AGA.NiOHA'{€_ ~Dg;.?~3§_]f~  T

WRIT PETITION No. 16s4i%:_2gp:if;? aw1*g;}'A  '- V  V'

BETWEEN :

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'1mMA_NAGEMEm0F

M23 M]NER'VAE\41LLS M  1.
PBNO.2310,MAGADIROA§~ - L.

BANGALORE: 23   :   

REP. BY {rs M;x2\IAG-ER Aa:ce3Uz~§Ts;--   '.';'.vv,PE1'I'I'§{rNER

(By Sri. K RA3/IAALTH:'{§1)RA;._  yféta   ' 
S1-i. MRCRAW, ;~;B"_\.?.')~--.._ »    _  '

AND:

1 Sn. u._C}sANBR;;siE;E!<:zR" "
AGE MAJOR. 1*'-_si"lfi~_§':;E{_ NAIVIE NOT IQIOWN
; rm: J-112,»-1013 cmss
_~ *'.:.1S'?MA12~J, L;a:s§§MNARAYANAPURA
 gANG;Bg,0RE 21

 'S!O'KIRISI:{2'5A, AGE MAJOR
 mar N{};1456, 181' FLOOR
 197? C1{£';}SS, PWELM RQAI3
'~%{I3:%:YA}JAGAR, BANGALORE 40

% if 3 A? «.311. RICHARD vseuza

V ' -A " AGE MAJOR, FA'I'H3f§R Nﬁhﬁ. NOT KNOWN
RJAT NCLC-45 1V$~?'v'"ER1\ 1\:mJLS QUARTERS

MAGADI ROAD
BAPEGALQRE 23.  RESPQNDENTS

(By Sfi. BA$§EER }'}eiOHAMED, REV, FOR
Szi. 3' }'Ez'J{AY:L"I:§SWA}w{Y, AE':'.}

GMJV"



3. Heard arguments on ﬁoth the side and pemsed the entire Writ

papers.

4. It is net in dispute that there was lock out from 10.0'3:1§$'8.,

9193,2989. There is no mateﬁel on record to shew that this   V'

was declared as iilegal. In the eﬁsenee cf anystteh"me,terie}1 or;v4i°eee1+<_iV£t  

net permissible under {aw to consider the peI'iot2«'of?{)e'1€eutttae  §:fent£;1ue§1's«._x

service in View of the bar under Section }I5(B*}_of the' Act. 1:\fitiiei1t§:_'1etiein--§
this aspect of the matter the Labenr Court__e{§§1:z1:1£t1;ed ar£'ei*r_or_ in ﬁessing
the impugned ercier by ceuntizxg the:"ioe1:eut2.j_;)er£0<i: 'eentinuous service

of respondents. Thereferewthe irn§3;1<g.*:eci'9rde§ie ii3tﬁ§ehe"e1uashed.

5. Fevfvthetvreaseigs aledee, the fe1tevs'ing; ,{i1£ii:1'3«}:';_E i. V. _ Wr£%"eetitien".£s iiereeé ailowed. __x"1'h.eV irrtptige-ec1___erder dated 06,02,260'? in applicatiern N0. ' 1 f20{§6._;3aesed by the Labour Court at Bangalore is hereby . V' ' _ 2 t' Hoéeeséer Eiberty is seserved tn the respondents to werkoat "----Vthei£'retnedy before the apprepriate forum in aeeordanee v.e}"ith {aw questiening the lockout deeiared by the petitioner management, Sd/-~ Judge L-RSSO?! 12908.

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Karnataka High Court