Karnataka High Court
The Karnataka State Forest Industries ... vs Govt Of Karnataka By Its Prl Secy on 14 March, 2008
Author: A.S.Bopanna
Bench: A.S.Bopanna
THE
ENDUSTRI M _ V
EMPLOYEES O>3.N*z*E:aL U«1'i'{.QN._(REGD)
REP.
RED
155'.-"T
BANGALORE _
(By
IN THE HIGH OOURT OF KARNATAKA; BAn:C%A1;Ofi2: é *
DATED THIS THE 14th DA'('--OF-MAI%_(§.ff<2(§f)3'.V"
BEFORE"; O
THE HON'-BLE MR. A' BOpAf N§;g;v .
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OY,.NO.2;5, r:.*-:_1'1--: 'MAIN st1*AOE;2r~:.O Bu%OO;<;._f Sri : O1xiKaRE's5A,_VAO#.; . "C}3i')'a¥EE.5.iSiE¢iEN"I"T' OF KARNAT-AKA BY 'iris PRINCIPAL SECRETARY . FOREST. E-NVIRONMENT' AND ECOLOGY' - 1' .. DEPARTMENT, 411! FLOOR, M.s.13UtLO_1NGf- THE PRINCIPAL CHIEF CONSERVATOE DRAMBEDKAR VEEDHI, "BANGALOTEE -56C1§§l0i T'O'RE7'T' I 1 ARANYA BHAVAN. 18TH CROSS, _ MALLESWARAM, BANGALORE 560 003 MANAGING DIRECTOR KARNATAKA FOREST DEVELOPMENT CORPORATION VANA vnms BUILDING L 'q\ 131" FLOOR, 181'" CROSS, 1"viALLE WA' Afvi BANGALORE 560 003 4 MANAGING DIRECTOR . . M K£xI<'i'~i:'xTAKA STATE FOREST iNE:1.}ST.RiES . ' " * CORPORATION LTD. VAE~IA"!_IKAS V ' 1:sU11.LJii'~iL".'+, 33'-> FLO-'SR, 1313 caoss _ MALLESWARAM, BANGALORE 135;: 003- I A » RESPONDENTS (By SR1 HM. MP,1*EJUNAfT'H';"E-E CE{"'x23k 'Se 4 SRI G S FQR R3)' .. _ 1 THIS --PETl'EfITDN'IS FI'LED"VUN§.)ER AFTICEES 2'36 35 OF THE'CC1NS'TiTUITQN'--OF--.INDiR.PIQAYING TO'. SET ASID TH - ORDER PASSED IN, NO.A.PAJI:33:FPC:2004, T-BANGAHPE, D' 22.11.2004; "-»".lI)'E ---- ' ' "IE1 'xi 1 o M THI's;?E1":T1eN%cbMtNG cm FOR PRELIMINARY HEARING : IN.fE.3'(}ROUP,'i'!-1_I SDAY, THE COURT MADE THE FOLLOWING: QEQEB "_E'i1e.V7petifioncr is bcibre fl 5 CDi.i.u. saeifiiig fa" ia:-.*r'::. " bf certiorari to set aside _. the order ._ '1\1o;fzsPAJ1:333:FPc::2oo4 dated 22.11.2004} which i;s= " ___5iJ11pugI1ed at Annextuta-E to the petition. 1 33 ...:l»' ._ .
2. i have heani Siiflmkaxesh, mam j counsei appearing for the petitioner, Sri V x appearing for the third rcspondc:gt_an;i Ts:-.t loomed Govt. Advocate ap'pca1'.tn:_' gV"i'm}" mpgnagnm .91, 2.'. * and 4.
3. Having heard tiié I_-have perused the writ paperogi'
4. Tfio to ii'; iizae Union neprcscnting the eI.ii']';iioj?eei§__, State -Forest Industries ooxporémon. of the petitioner in this potiiion is fliat hi out was not jusfified in " _ am an the rubber division of the Kanlataka '£io\:oio:15iI;ent Board with the Cashow__ Division and oaljijig as Karnataka Cashew and Rubber Development Board. T]_1_ _._nt..11.ti-11 ..f the pcfifiener if. that *igi'rig'nti" in some 'Lat 'the fourfn mspondont-Kamataka State 2 Wi«'o1veat industries Corporation has made suflicicnt pnofits;"in 1 J3 its field of activity. According to the V' merger] amalgamation takes place; 'the. it it other unit would be a burden "
which wt LLIL1 affect the of the *bu°t t1_1e'-it ha" 1*"-*n *p"e:"=-d,7fh'ie 3:111:31 merger,' a'-.n9..!ga.InI.=I...-n 11.5.: 1.1.'; pmctio'a'tiy. t'iai~:en«.j3i££ce. the orfrr -till 1"*mae'u'1e_- in force. aspect of the matter and aieo " * _ that eiie1:.._othem*ise. the grievance pot forth by the V ~Loeti,tioner be considered in a writ petition since the decision by the Government is a policy decision. tall tlitit stated is that if at all there has to tee a change or _ 2 » it alteration in the nature of the decision by the
1.. --- _ ,_ '_'mn,, to make appropriate View point also before giving effect to the oifief-.' if
--------fid|-.-.fi.'fi bnfrufig 4-'Inn f'.Ln|-tn-I-n'I'nn1'\t 1-p§_nVeng;u;iI_gI-_ . petitioner makes out a case before the itriaé ' always open for the Government_ to» ,_1fevo§{e'"br= the A 2 order which has been made earlier.' *:a*1m being expressing any View on the ':i_1_erij:s ei"tfie . L' by the parties, the petition is of to the pefifloner to make a1:$pmfp3fié1tevvve1fe::;'eae;I;.t£;1;i¢;n ti.) the iimt re. mud. at put*.ing.-- At'.h,Le1-':':""=r.:4.':i':t'.'.*';nfie'.: m"au".r'..':g their ebj"cfi€j=:f1 i.-J" gum'? i-er'? '_a1T1aigi:i1i1fafi6n made by me 'V. V' . .- " . n u - _ "en t... .11: ...-:s;'.rez':.1.':*.ez=.M.'.*.-- consfler and d'-="-'""=- "' "*= same V 1 ';'he above said observations,' the pefifien etaiids of. No order as in caste, L _