Smt Padma vs The Chief Traffic Manager on 10 June, 2011

[Cites 1, Cited by 1]

Karnataka High Court

Smt Padma vs The Chief Traffic Manager on 10 June, 2011

Equivalent citations: 2012 LAB. I. C. (NOC) 65 (KAR.), 2012 (1) AIR KAR R 122, (2011) 5 KANT LJ 626, (2012) 2 SERVLR 527, (2011) 131 FACLR 914, 2011 (4) KCCR SN 378 (KAR)

Bench: Ram Mohan Reddy

 

IN THE HIGH COURT or KARNATAKA, BANGALORE
DATED THIS THE wra DAY 01? JUNE, 2ou1f;1 %"j,_V

BEFORE   _ _ __  _
THE HONBLE MRJUSTICE RAM MOHAu._N.VR:EDD1' " ..  

WRIT PETITION Nos. 37323-25  j;3€;<1ti(.1;,~:I:,*<sR:i' €:}T M}
WRIT PETITION No. 2V3423 0F__2010£1;-

 
W.P.37323~25/10

BETWEEN :

1 SMTPADMA     * -V
W/C). LATE ;s:EE:NAPPAt::;mm._L»--.V_ 
AGE 4Q;_YE;sga3.    " _ 

S/(1 1;AT*::. SEENAPPACHAR1 

  ' ' 
3 CSANJU   

sga LATE,' ,s13EN_AP'RA'c::{AR1

AGB149é:E:ARs.'.. " "

ALL.  R/AT 'CA1:¥_;Q§NAé;;aNQRA COLONY

 *  _ KPQ/_'A"I£:_x133PBx. ROAD '  ***** *

sr;BaArs:Ab;&*;:EURA

 L' BANQ "L.;.Q'RE:~--_ 530 001 . .. apET1'1"1<:>N13Rs

{BY"$R: :§T3fR:N1v;xsA a: STM A/S}

 A:'\Hi> :. 

V. *:*HE..'C:-:xEF TRAF'F£C MANAGER
' ._§:%«f€'1_f€: CEN'E"RAL GFFICE

g: H Ream
SE£AN'1'H§E\iAGAR

  'BA;'\E5G£:;€3RE ~ 559 s::2:2'.

., eE%ESPQT€BE§'~§T

 



"E

{BY SMT. H R REZNUKA, ADVOCATE}

THREE WRIT P*EZ'1'E'I'IQNS ARE: FILEZIZ}  V $§;;'€'f'I{'5I;ES§ V' 
226 AND 227 OF THE CQNSTI'FU'I'1ON OF IE'e1'L)§A--.FRA';'.ING 'I:<::"=

QUASH THE: EMPUGNED AWARD EASSEE) BY" 17352-V3313 'A}3DL,
LABOUR COURT. BElJ\JGALORE Lg 1,A_.:\::jg3.»«:;Tf2/2:>'3£3,'wV 
9.11.2039 VIBE: ANEXURE mp TO THE '.%?RI'I' PE'f_FEL'i7I,€)?1\§,"_E_N._.S~i>.

FAR AS PENALTY OF I:}ENiAL,'QfE' 'I'éVO §'Q*}'NUA§;'EE'§.CVREM§EZNTS,° 
FULL BACK WAGES AND OTHER'~..CONSEQU33N'PLAL.__BEE¥3EiF§'"FS;"V

W19 §§$23/10

BETWEEN :

BANGALORE ME3TROPC>LiTAN. < _  ;
TRANSPORTCQRPORATIQN--V  '
KHROAD,BANGALOREr"""~-- " _ _

BYITS CH1EF_TE"A_FFIC MANAGER,  .j V' _

RERBYITS ::H1E:P;--LAw.<>FF1(:ER.,   ...PE3'FITIONER

{BY SMT. PER 
AND  ....  " V  , V  

SINCE BBC BASED' 'BY .H:3__ 

1   
.» W/0. LATE SEENAPPACELAR1
 AGE 42 YE;;i:R§_,___' ,

3 S i&f1A%\f;I.';J
« _ ;~:;;/<:;%.»v1;;:g'1*L*:. SEENAPPACHAR;
A A<:;'§,23..':fEARsa

3U._  
" Sm. mrrg SEENAPRACHARE
'AGE 21 33:333.

5? ALELQARE REA'? CHANNASANDRA CQLQNY

V V "f--f=iLAPPA RGAD
EiEUBRAMA1\"::'A?URA

V%  ..  fE;'~'t.?~§GAL{§R§ » 558 GS}.

,.,RESPQ§\?I}ENTS
{§'5 SEE K SRIEEEVASA 3: S'?E':I é'xg'S}

 



"rridlig were P}?3'Tf'J.'ION :3 FILEZD Ejereeirz }'"&.'9§'I'ECL§/S"= 2

226 AND 227 OF THE: <::oNs2rrU*1:@'N' >01? ENDEA %'£é¢fm;'¢::;w 'TC:
QUASH "me: AWARE) DATED 9.11";e2009_P;zxssee 'eY~..,:Ii:

ADDLLABOUR COURT, BANGAIJORE; 11:: :~.D.N:;~.;§:?.z2<goe3_fV§:2e;

ANEXUREZ -F; AND E§'I'C.

mesa PBTFFIUNS ARE' «~f§€3~:y:1NG"'<3:$q r.QR._P'§2:§§'He;§R:NG"'

IN 'S' GROUF, THIS DAY,    'f5OI,Ji,-C>VVING:
\V.P.87323w25/2610   by" the legal
representatives of  a driver in
the responderrﬁ~'VEub§ﬁeV'9 Cerporation,
caning in?  9.1 1.2009 of the HI
Add}.  1.1147/2008 insofar
as it VVi'.e1.at;es  of the dismissal from
service A   annual increments with

cL1VrI_§i1,i1ediiVe effect as 3. measure of punishment? Without

 baeiaz   and consequential benefits except

 e:>dr;ti:iL:i't§;_ <3fe'ervice for pensi0r:ary,/ retirement benefits

arid 1143:' fr)?' other benefits like increments, promotion,

 eiee. .W":P.23423[2G1O is ﬂied by :he Road Transpert

'' Vilereoratidn aggrieved by the very Same award;



3 'E
9»,



2. With the consent ef the learned Ceunsel  the

parties, petitione are cliubbed tegetheri fir1a11§s~~hee'r__:i"arid

are disposed of by this common erder.

3. Materiai facts in 3. nutehell-iehfe:'4"ti 1

Seeriappachari, her*ei';t after referi--e:d<__ tel 

workman. in the re$__1i5Ohdeht~RGe.ﬁ: I Transport

Corporation  absent from
20.1.2005    disciplinary
proceedirrg'-~   of charge,
domesticv   i'  extending reasonable

0ppoiri;ur3.ityV (ifihearirigih"foiilowed by an enquiry report

heldirig theh ehe:'.ge'::;_  The disciplinary authority,

 o1f:~3'.,Vvindepe:1_dent assessment cf the facts

'.teiieu111ét:m§ieS and evidence on record held the

.:trei*i§nar.if'gt§i1t}r ef the charge {if unautherieed absence

 e.r1ei~.1fié:_vir1g regard t0 the past reeerd whence he had

 .reri;aineei uriautherieedly absent for 35 days; irnpeeed

j;:he ptirriehrnerit ef éiernissai item service by erder ﬁt.

gteigeeet




4. The workman aggrieved by the s;eiiéi" d:f'de:*V f1'1.ec:i_.a" "

petition under Section 1004-A) ef4the"Ie'd{§Ie_irieiI 

Act, 1947? for short 'ID Ac£';41..geg:s}':-area.' 1as:;,:v%i{:;;§<:7V/.2006-.V:"

before the Presiding Offiee_e,'-_:IIE._v_Ade¥i.«--Le;%)0p{r Court,
Bangalore Paertieee ..  1f:aAx-'iA_V1:'1g;_ :  a _*their vreepeetive
pleadings, theA._Lab0jmf..,:Ceu.§§1eVAA  and the
issue  wae treated
as  'vffanspert Corporation
examtfeeef    as._--' VMW~w1 and marked 27
doeurrieﬁts   While the workman was

examineﬁee-WV'Eg"»--i._ did not produce documents.
The; Labour Ceyirt by order dt. 4.82008 answered the

  in the negative holding the demestie

 eI:"g1iirej;f"'ae  fair and proper. Thereafterwards, the

Road 'I 1*ene.~pert Corporation, examined {we witnesses as

 MW~2.e{:1d 3. Bzzring the pendeney of the gnieeeeding

V."V'_"t?1,'3.:'eQ§xrerkman was reported to have (ﬂied and his iegaé.

   representatives permitted to eome er: reeerd geld pzgreue

the preeeeéiege es righé zie gee eurvived, wheeee the



xviciew examined as WW32, did net p:"ec1uce.__£:ie f*L;:f:eI1f;§.  .v

Labour Court by the aWe.:d""' im§e!1'g:2ee{'V:v'.inVV '-greet'

eiaberaiien Considered the mai;e':iai--.e:': ree<)i'd, dee}in'ed_

to accept ae credible evide:ieeV EXe'-3.918., _  M1 

and M13 being 1:he_ .represet:§1:atie:;s  meciiea}
certificates eubmitteii V95}?  sanction of
leave on  "  absence ef
preseriptie,t1ie,4  VV evidence of the
doctor, xﬁizp 'iiieegteki'   T he Labour Court
haxrixzvég' the misconduct of
unauehefiseé was proved, nevertheless

observeda'1:hVe.tv.t}?1eA"v.p{i'f1iehment of dismissal was too

V'  . ha.réh,.g-einee this"'C:01Liri: in several cases where in similar

' .<:'i:ey1::1e'i:é;r2ees miner punishments were imposed for

eirnilar' -:§i;ete;= ef misconduct and therefore, concluded

teat  "dismissal was eheekingly dispmpertionate ﬁe

 Aeﬁhe pieved mieeonduet and aeeerdingly, medifying the

' '._ Se.:::ie tie ene of reiﬁstatemen: by \2azithhei,di::g Ewe annual

--7iIi}Ci'EE§i":€I}'iS with e':,:mu}.atix;e effect; ae a measure ef

gueiehment.



£2'



5. Learned counsel for the legal I'€§';--I7*f3$€?I1i'83iii?€SV'¢Z")if*«.. 

the workrnanwpetitiener points  

M11 and M13 being the Vrep_resef':te;i§e0nseV»eif;<*}}:)eiri§g diiizei",

certiﬁcates issued by the  (PHCL
Hiresaxze and K.C.Ge}dera1  Certifying
that the deceesed  fever and the
period of §ab':«j.e:hee:=A__   to 23.2.2005;

31.1.2005? ed'd:24§d3V;2o05 to 25.5.2005:
25.5.2_(3_€_V)5"V.te'--2.Q:'2'.2§'3e€)V5-- and :f,:12.20o5 to 1542,2005

was zvvabsdiufely' TA3v.,¥"'v1'€C4§€:.Ea"S_.a1"_§_/' -to restore his health to
eonteﬁd that'dieéfe.ix>:2:§"j.!;£stification for the absence of

theAVWorkIﬁ'a*d f:'0fr1  The workman, it is contended

" V'   zikivage' 45! ddiifivilg the pendency of the proceeding

  v'a_ef;eIde:"tZf;eévédbzddodr Court, coupled with the fact that in

Si:;ii1a:..'eife{1ms:anCee this court having held that

 urzaliiherised absence was not a grave misceriduct the

 E,;a.§'eu:' Ceurte finding that the dismissal was

'eheekingiy C1iS§i'{}§G§"§iG1"}a{€ and the-refere medified ihe

eeme, eaniiet be fO§}.§:d fauii wiihg xeeeerding ége ﬁle

é





learned Counsel, Labour Ceurt was net 3;us'i:ifie-stij in

denying back Wages, eentinuity Qf 'e.erv§'<:VeVL' amﬁi V'

eensequeniiial beneﬁts, since tbse'§v'e1'kn':an«havingveied,

the Iegai representatives weuld, in {he least,"bve'~en1;it}eei,

to these monetary benefits. 

6. Learned   Transport
Cerporati0n:.ps§ej§ieneb H    V' veebflneeted petition,
eentends  over absence from
duty, .':':€/ﬁ;'*ees Abtheaaa-kivorkxnan to establish
justifeleatien'  and having not done so,
Labour VV"ceuurt  " ebrieeet in Concluding that the

 was.'L1n:autberised. It is next contended that

 itbe  having remained absent for 35 days from

1'
y...;J

 5, 12.2004, in the past and thereafter for

33.2 =:Ia:;'.s_Tthe instant ease, burden lay heavily upen

 the iaierﬁkman te place relevant material constituting

 sigbeianiiai legal evidence that there was neither

  negiigenee net: laek ef interest En discharge ef duties, it

is next eenieneeci tea: in the absence ef eiireeznstanees



for exercise ef extraordinary jurisdietier: unde'r Sefetien

ILA ef the ED Act, the fact that 

misconduct: when treated Ierxieziﬂy.4byf thi'e'did u

not call for interference with the c%ie~e:~ as 'p2.:Lniei1V :'r1eAi:i.

Learned Counsel submits'  eAq~11;a1i.tyT'is'=._é;'v--~pe'eitive'.V

concept and cannot be   3. fiegieﬁpiwfefi manner.
Benefits extended vte.zV:"sQ1§1e  in an irregular
manner eannotbe   plea of equity.
Wrong  of one person
wouid n0t€'eV1f1ti:£Ie:&:  Elven otherwise the

facts ii": th0eee5ease?§are"11§5ei fortheorning.

7?.'  _iVs' _Ieetlf"_;eeVntended that modifying the

pulgiiéhement V'ef,_Vciismissa1 to withholding two increments

  deKi§3?i%ig._vbaek wages and consequential beneﬁts but

 .ce11ti::-aiifgg} ef-.s*erviee for pensio:aary/ retirement benefits

is "i.i}eg_._:i£'  unsustainabie.

8, Having beam {he {earned eeurzsei fer {he

...-eafiiee, gierused the pleadings aeci examineé ihe ercier

impugzzeée the §§.:e$i,iez3s fer §€CiS§{§1"§ Tfiﬁiiiﬁg are;

  



iii)

H} V --.
whether in the facts and eireeu_4meia13:.ees

Labour court was justified in  

finding that the workman. fai:V¢ﬁ:"~.ﬁgG'§%S£:a1i1i$}:' V' 

absence due to medjeai  V A
Whether the LaboL1f":.:Coi}i:o"i':V Wee  
in subs::tut:e:1g.____ tfie,  1' V . ' 3 .
withholding I':vv<':'$"*  nuai " ~ . ificfertoents and
denying rf;~onetaf§f  ae 'e'oI1tvended by
the petitiofiexf'?   " A'

whether thev»E;;1bo~:.;r._Cou1jfwas not justified

'  3:  tioe  ezgitfaerdinary jurisdiction

 é  Act modifying the
~  of"--'.vdieroiSsa};"§ as indicated in the
'  of the award as eontended

4' by' the"'Roe'&..fF1'e1nsport Corporation 'E'

RE§:Eg>g_N_:§;_No.g;1':"     " 'V

 V _  « V:1:n,_t1*£eAvo.fégetua1 matrix the workmane absence from

  25§12.2005, was sought to be explained

 by"p::'e§1oeing medical certificates EXSEVIS and M9

 xa}:1':.:exVec:i to ihe letter EX.M'? and while Medics}

""..€:eri§fieaie EX,.M11 was annexed io {he ietter }:;<:.M1{}

 V. ,_...':m<:§_ two copies of medieai eer<:ifiee£::es endorsed {o the

Eefjéer EXEX/I13. L

pu:e;:iSE;:n_ent_V§ by u w



12

notice on 23.3.2005 to report to duty','i?:._:e   

do 30 due to the untime.§ym"ci£3'ath'..A0f

who Committed suicidé z3.:1éE.__tIf:x_s§19eafté:.. €61}: 

to Viral fever/APB aS..:vL4&z:~g*tifi0'd.__by at".

K.(Z.Genera.I H_Qspitg1.....u:'in ''=,t_h€ ' "c;erif;iﬁ;§ate cit.
25.4.2005  1".[--.1':;._V€0h;'n. .h%.i:'t'i:ii»cate, it is stated
that the .Vw0r}<:m':«;:1»"h1 .:"w2'tS_'g   ifeatment from
24.3.2c_§05;;::.v.:§h¢; 20.4€.2'00$' ana...--;.s fit for duty on
27.4€.200é..VV.V h 'i  0   M

  1.

%3".'V1V2.'.2Q05 is enclosed two, 0f':V.fr2f:di.031iihjﬁzftificates, bath dated nil, Cerfifyifxg that iihfé' Workman was suffering from fex?é:"0«.anNd his absence: from duty for the p.¢:i.00..}1~o_m 20.5.2005 to 20.22.2005 was necessary to resume duty fmm. 21.7.2005. The 'V ..Q¥;Vhe.fxsCsr:ificate discimes that the absence fmm A. d'u4:y frem 7.12.2005 to 15.12.2005 was nscesgary to restore his heaith and was fit far duty fram §~*3.12.28Q5.

9. Having perused the contents of there £3 overlapping ef the peri{::'d"'o'f«ab£3er1ee"§§i1 and M9 whence the workrnar£;_is§--_Sai(:'1"*:;t)'~be ".;;\r:.der_ treatment In one eertiI'i<:_éi.e, if" is 's3ta;te€:1._ 't'?ra£ the". workman was fit to rVesur:1eV_:i:{r:y_ er} while in the other it is resume duty on 23.3.2005. Frem ascertained is that the uror~k§':;é§:; £5':-::§:1r§ir:3,m:;}; 24.3.2005 whiie the riiizgelese that he was fit for dutyirrerg' ~2ij;:2%.é:éi;Q5 :6.'1'2}.2o05. These medical certifieatee by prescriptions, bills or medjea1VVrLee01?de: by the hospitals, much less "G*f_ﬁh€ deetors who treated the werkman » period. In the backdrop of the these the " 'I,:ébe1ri'r'e'%:;§urrV'fraving reeerded 3. ﬁnding that the medical certifieates were not eredible evidence to establish 3 Arefbeeriee due 1:0 medical treatment eannef: be feund fault 2}, Even efherwise the weriiman faﬁeé 'lie esrabiieh 23, epeeial iirreazfieeége éhzsri, was }:i§ii}E's«'}'E re hirr: £3:

E 121 the matter: of alleged medical treatn1e:1_:»lV_"'e.:

Centres and the Kl(Z.Ger:era1 l'v_l'ei'e~ of certificates of the PHC C»er_1'Ere,e.:1'€ii..ph0t<§SteLt ¢iop=?ZeSef certificates said to be by V themselves and mdo nlclfil lleenstitute subetantial legal eviderlce. Labour Court justifiably e§2:":el1;:¢:iecl;'_ did not have evidentiarylvfgdxie';"?1__ V Ti' e is alisllveredfin the afﬁrmative. RE: Pdimj;

. ..1L (a)ll':3l._V;)ivv*ieiei1 Bench of this court in the case of D1jv_1sIONA.L bQNTRO;LLER, NWKRTC, BAGALKOT VS. Rzssﬁzgzesepea ""E:iADHAvA KATTI1 {allowed the ' ;:iEz$e11a:{i=i(:::lé'vQf the Supreme Court in the ease of M/S. ll VV8zRf3--0;'}LTD. VS' I'r's WORKMEN & GT1-IERS3 helding then' :1-ijaigifhorised. absence is a grave misconduct and Agzgjge lirliolaizierx of diseiplineg greatly jeepardizeci the fLi:;eiien2::1g of the eetabliehmeni, mere appropriately en mi ::>z:;:: Kali 4:99 5 zee 1959} s;<;f 52%;

E3 ernplcxyeee of a Road Tranepert Corporatieﬁ re::31ia£.i1i::3ge.V abeent. Having serious :eApercue'eie'13e'_w», "<:1r1*_ t?.i1e"

functioning ef the Corporatien ef' to public for which the into existence under the Ceerporation Act, 1951, required' SL§Ch eﬁeeeiietion of duty with certain Their Lordehips followed the observatien -jxf5_the" Ceeurtﬂvih the ease of KERALA SOLVENTTV _E3XTR2'--§€;'F_I0.NS.___ L11) A. UNNIKRISHNAN 8:

AN0T,HER3_.1 judicial tendencies to grant unxvarfanéted ' :*.eI'1'eA "f3y"i'%1ereiy basing on misplaced ' ('1 syngpaf/hy," "gei"1eI*(5sit.:xy end private benevolence. DI_;LHI TRANSPORT CORPORATION VS. SARDAR ~S;':é¢C:Ii4,"V'f_h_e'{§5{}3ex Cour: having regard ﬁe absence from dz;i"':iee~.. efC emp1eyeee, ebeerved 'ihai; the conduct ef .ree:naj:'i:%1g absent, without ebtaining leave in advaneeg is "'._:§{2"gEéi:1g bu? irreepeneibie in extreme and can hardly be mezié /see 2:25:43 Si? me:

16 V. justified. In addition it was observed that 31.1% _:"i57.ihe burden of the werkman that there was no lack of interest to establish ifg Dby pIa'eif1'g: 'reIeVaef' material.

(Ci) In L&'I' Komat.:§u..__.L¢td?'s{? Apex Court held leng period 1df.;é;b.senee'ef_ '1"05v}<iays and the past record of u.f:au'ﬁhc;Lieed_'L'ebspenteeiem for 15 times, was ha_bitua1....:aijserifeeisifiv.étiiieeiinting to gross violation 0fV:3_ise§p1i:1.e;'. V ii/i§31aim1ra '.:gnaeV% Mahindra Ltd «V»- para 20} the Apex Court held th:§§;i:«..4. Cii,se retaio:i Vﬁihich can be exereieed under Seqtien. 11~A"iAe_ﬁ1Vai1ab1e only on the existence of certain faetereﬁT£i1%e'«.._§unishment being disproportienaie to the .g:¥;:s_.azity :€3fx;1:i:seenduet 30 as to disturb the eonseienee ef ihe..e0:_;:fi,:.«1:he existence ef any mitigating eireeumeiances nwhiehtequiree reduction crf sentence Or past conduct of geese; 2 SCCT '" é2.i§€§§} 3 SQTC E34 E7 the Worimxan which may persuade the i3b£g111T:'C%jig%{' reduce the punishment.

12. In the instaen'c*'ea_:_se, Vi:h,;e" L8.b{v3'£ 13fv.§:VOI3_Ti't paragraph 17 of the Award'. '£h Vough fio}c§{s ~€he;:;E the past record of service ofvﬁfxe xvo1.'io'i1:es::_;V: 5i.§e1ose}:iA days of unauthorised absence; 5V1*1.3_.,:\:'§x,<xaj;f3.'pp__Visited with an order of of remaining unautho1ji$'e'5}1y:AA'e§§eﬁ£V:for_1' roonths and 4 days, which act is 'jofoiifeog"nevertheless, holds that the ordeflof disproportionate to the proved ,__' é since this court in W.E_.'No_..9 1 E§'1?/_.'Z0O8, "W.P.16736/2004; W.A.1104/2008 for similar acts of misconduct of "absence, held that extreme punishment ' ~wéLs_«to'o Q At para 18 of the awardg it is heid that "'1:2i'E;9.§;/gilzoriseﬁ absence for 1} inonths and 4 @3373 caused V' ""'§::eo:ﬁase:1§enee is ':he Road Transpori Coyporaiien &i'}{§ iﬁeeeforeo wééhhoidéﬁg of two amzzgai izzereﬁiezzéie with ~/'M&%%, I8 ceumulative effect as a measure of punieh;i:1efii;--'.i2vé:i}_.g1' meet the ends Qf justice. in addition, = that since the Workman died duéjing-{hie i;:eh<iene3?::'o_f 'é;};1e proceeding his legal repreeexzﬁativegWould.fie; pensionary / retirement benefitisg '

14. The supra is perverse for V' '

8.) in existence so as

-------- the parametres for

--. "'d_iTSa:..ret:'i0n under Section 11-A as " ehserVed.'A'b§;'-.._§f1'e"'.Apex Court in Mahindra 8:

lVIa.hi11Vc§ra."s ease and L&'1' Komatsu cases 'supra... .....

'remaining absent for a eentinuous peried ' '_"_'g=;)_fV:'.;;.eieven months anti four daye, which .';b:;ise0nduet V€h€1'1 pmved eeupled wiih the east reeerd of unauthorised absence of 35 days vieited with the gunishrzaerit Of censure, C3339: bei be grasze méieeipiiﬁe. 7 ma 2%; SQ' 23% E9 :3} Thai: the Read Transport Carpmzfatiorg canstituted for rendering pubhc ss';%i:2zi_'c::"",fi0 traveliing pubhc: cannot put its in jeopardy (in to the vab:~se:.:1g:e--'_:0f €E;¥£}';14Qf§;€E3_$' 2 partlculariy drivers éf :iih£--:? ﬁé--e: .95 °C{'i'13Aé$, disentitling the' to. é;1j;§*'~ Equitable"V relief as oI:)$<:j}*vec1,.i£1 'ii-e§§isidf1s'--sL2};ra.

d) that the V' §';ia§ante€d under .14 of India is 3.

?_1:if;?.(:1V:"v%f;a1in0t be enforced in a """ H '._"VB'é;1efits extended to some irxgegular manna' cannot be <3:Eaj111€:€i éifibﬁther on a plea of aquity, so also "--v;rc)nx§'i'3i'iii er or Judgment passed in favour of ».4g§;A?;§:'_jpers0n would not entitie Qthers to daim ~ _€;é;":efi€§ as held by the Supreme Ceurt in State of Bihar -v- Kameshvvar Prasad Singh'? and State cf Uttaranchal -V-« Alok Sharmag. ~<<«:;mmW J 2<:>a:9g?'; SCC game;

20 e} Even otherwise the facts and eireL:.rhe;t:<'giiee:;. i:>'f 4_ the eaees in we 915?',¥»,'2{}'O8,_' W1iJ --i1'1Ve%'3%6;fe:g,' "

WA 1104/O8, W§P1__ forthcoming frem»'th__e axverei' imp'-.;'gr;«e(1._

15. In the cireumsfazieee, 't['i'1€' .€X{V§I'CiS€ of discretion under e_f,.v "ti3e ID by the Labour court cannot b'tite_'be' 21431;: t_eeebe..p'e:ﬁ;erse. Points {iiiiwand (iii) 'zgxeeordingly. In the r<§s1,;:L,e'ew?.:é'.N¢s.:3?3;23::325/2010 of the Workrnan ' /2010 of the Road The award impugned ir1S0fa£4> es exercise of discretion under Section V'1"1.}Av of-._ tI:veV1'{et by the Labeur Court and meéi,fyi_jﬁgVVMthe f)'L1ET!i_S.7r':In€:nt of dismissal are quaehed and ' ifTE"{1H ej:1':e'§_fespeets remains unaltered. Sﬁje EEESGE in;

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Karnataka High Court