Karnataka High Court
K Vasudevan Nair S/O Late K Krishnan Nair vs The Deputy General Manager on 23 March, 2011
Bench: V.G.Sabhahit, B.Manohar
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fifié "E"'HE HES?-i CGEJRT Q? §<AR%'\ifix"E"AKA, BANGALGRE
DATED 'M13 mg 23%' my SF r~«1AR:::~: 2811
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WRIT APPEAL NO. 38.24 OFa '2C3 1.i}:. {S~iR:E E:Sjv = V'
BETWEEN:
K. VASUDEVAN NAER, '
S/Q LATE K, KRISHNAN _:<m.1R,.*'
AGE: ABOUT 58 YEARS, 'A T
SEPT/PB NO. 157S;'633_235"'?'2, 5
WORKING AS 'S*s7E:31_0(3R«.4;P:+1__ER »;~- A,
HINDUSTAN4 AERQ~!\§'AUT.IC'S " _
LIMITED, A_1Rc:RA'ET ",':>;';wf:'§.::_C;:<;:,
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SANGALQRE ~ £1E6G'O17'.
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{C 8: S} 3: BESCEPLINARY AUTHGRITY,
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ޤRCRAFT DEVISEON,
BNXEGALQRE CGMPLEX,
VEMANAPURA PEST',
$;'~'xNGALORE ~" 569 01?.
2. YHE GENERAL FWAFQAGER;
RENDUSTAN AERONAUTICS LEEVEETED,
AIRCRAFT DIVISIQN;
BANSALGRE CQMPLEX,
VIMANAPLFRA POST,
BNKIGALORE -- 560 01?.
THIS WRIT APPAE.A3,,:, =.IS ._ E€§IL'E'D'V":§},f$ 4 or: THE
s<ARr\:Aj'AjkA"T+%i:QH 7:,*0Lj'Rff' Aci*"PiéAY1NG TO SET ASIDE
THE SRDERV THE WRIT PETITION
wo.::438/201${$:~:2Es:%)'DATES 26/D8/2010.
»i2i;:%:*';i. APPEAL COMING em FGR PRELEMENARY
:-::E;m'%:._;%::=\;<3..'*;*?§ge§:'S Dm', sAaHAH:T 3", SELEVERED THE
um L§.Q"i:"=fi§*%i§:
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3i_§DG§'»"EENT
This eepeel is flied by the petétéener fie WP.
£'=4e.174~38/2013, being aggrieved by the order seated
2638,2610, whereée the ieereee single Judge 3
has deeéirtee he grant the prayer sought for"~«'E_r1 --
petition te quash the order of pa;:5;isA§'sr'r:'er;t"..'pa;ssAerf;«__b};'=£%"1e"':
first respondent dated 31.0;.200;1x__irsraeosirape'_--»_r p'eee!£y: "er"~,
steppege of four annuai 'peégressvh '--i;j'c:'r.e:'ee&f':!,rsVV with cumuéative effect as Deg-*" .gj_mr1es><':ire'Vr.:;g~'3\""-ago the"w:"i't'Vpetitien and has rejected the writ'ee{iti'Q'ru'E.' _Wrr§i..-pe_tVrt,i%ea':,}'?~§.,O.17438/2010 was fiéed by the appeilenfiiseéreein 'eheEr§e:':eE2e._e:"L¥§e order of punishment dated
31.€3i§.2*OQ4. .V"E"i1eV_V'rr§ate'ria..§ on record wouid show that the apr:§e%§§enE5:';{' b}"Te~i-{jg e 'rrrember of the Kernetaka firadesha €§'er~..ere7£'WeVrVke'fs.~Co;':gress, a trade Union registered under _ the "*£Tre£f_jie*' iérfiens est, (hereinafter referred to as 'the _5E5z.1iVe:':')r»~~"§':es eseeesee his cause by inéiiaiing eerzeifiietiee sereeeeeéees under the Endestréai Béseutes feet; 194?', eefeze tee fieputy Leeeer Qemrrrisséeeer', Ceeeiiietiee *2 a .".\---
r' m__ .5 ,Q 3 E E «:49 effieer er': 32.312804 and wéterefere, the Eeamed geégle Ezsdge heid that the eetitienes" shouid exert fzimseif-efiaef the saié remedy avaiiabte eeeer the Eeeestréet . and no reiief could be grantee ur_:d.er__writ'"j'u"r£é%;':;iicf'i;iVr3i":. of thie Ceurt when tee petitiener :i*1.a$1'_'Lae;'a'E:er:1e't%\ie:"ee'--3g'§'aii(i efféeaeioue remedy to venti§at'e_'§*;iV;$ grie*=Ja:;r;:e.T'»._"E"i=ie~~!.earfir:ed -. L' sEng£e Eedge feriher heiigj. that A':_h_Le5;'wré'%:e_pet§iEemivegaefiféled on fi3xO§~£2@10 é.e., after ei'sg..V:§se.ae:5 of the career imposing eunisijgéfient id'atedf; wherefore, the writ and !aches and accordirjglfi/A\\?ei:éc§£Q:gj__"th_e Being a99!'i@V€d by the 'writ petition, this writ appeai is filed by i:h._e"e_rzs uceeesfagfl;-vflirét petitioner:
,3», _ We.,Efja'v'e heard the ieameé coeneei appearing we 3}':pé:s.a;n:; " %%%% "
"ieamed Couneei appearing fer the a;§ee'E'£e,e§x;}e'Efée:n5sentE=y* aegeeé that there was me fem: an 'V,_:§*':e easrtef the petétiener and he had eppreached the E.,E¥":EG£"': '~?f'¢¢2§%""'§%":e Ejmen Eéee 1:0 eeeeeee the Cauee befeee the ~:S:* Canciféaiiart mfiaesz iwfewaverf mt} reiéef' was gramted is him and Eherefare, he wa$ ccmgtraéned is féie wr%t_4.;:§;e_3't.%§iT0._{: chaiiengéng the QF"d€3E" of punishment dated The iaamed Counsei further §ubmVi:§ed ths3't:"if.::'%§é' :€t3;;:'§u feels that the petitioner 3h0a2E&*.._re§s;'<3r;: %r; -.§E'i«%:é*';i:é;aLAt§xiz+a_A remedy, he may be rese~W4a_d d;;.p€jr¥iun2i:}g?7..jt:rs._e:vai%§ aitemative remedy ta vefitifate .[fr.?:i'§$-..§_ri--mr;:vvan:cile:;.T_ . V 5, We have g'hr~e_n <_:'are'fi;;!j_r;g5n$iderat:iA0h to the cententions of the learned"? g:o:L1'fiée:i:| $0.?'vA*f.If:.e3'.'.appeIiarat and scrutinized the;~'sVh'a§:_¢:$riai Kgn greafor'd 2 :"er;f§ur5Vwoufc! ciaariy Show that the <t>rdzer £1fV p;;£:v.i?,;;h_r:fi'e§:it'»«.'dated 31.012004 directing stoppcme G4'f"V_1§€}5:;,§.i.'..'* a ":f:r: LJéi progress increments with "C.iJ'm"éA--§§ti5V9 £:,>§ffect"éAE'af§'vEss:;ed by the first respendent ~ ""Ei}é';: ;i£:yA Manager (C 8:, 5) ans Disciplinary Auté:.g:{rEty,..'Ef£§*.r:'&ustar2 ézerenauiicg iémitefi (HAL). The 7-=._ 'materé3i.__}én recmrd wauié gimw tizat the getéticmar - V' ":g§;'3;2;e;iE:'}%g:1t Ezereizz was a membgr 9f the E_£n§0:2§, which haé a_s3_g§m.a$e:j hég CaE.ES@ befgre tize CGnc§§§3t£€:>§: efficer. 33$ 46:» gain rernefiy befere trze €e:3r2«::iEiati$:2 nfficer wag mi: exesrtefi by the angeéiant herein ~«« writ gsetitioner. Since the appeiiant can ventiiaie inig grievance befere-"*--.i:he Conciliation officer' thmugh the Unien, which ha$V.';e_§:j§V§'¢£rS;'éV:i-4' big cause and thereafter, work Gut rug accordance with iaw, the E€ar;rié:<if"":iing&Ee.g3_rrd»g;_ssV"§*é'as ': abgerved that trsa [;}€ifHZi(§I'1e£' -- ':'a_p»br-Qfant» _§§.emEn'Kn:::$;"
aiternative and 'efficacious "s--<:§r'1wedyV. '*ez:.> shis grievance and the ordeyrzrrf punnEé,'h'r9n§2nf'r~r;assédV"bxflihe first respondent: dated 31.D1.2C.D4 :'nQ_t:.LTCéi_'i.~£. ?fQ__r interference under Article 2%*'?--"L.--:":».:'D -f'<' thééf <:;>%rjnrstitu°trv;;sj.s,ugfiindsa. Since the iearnedfiisingiev'fin:L:'..§;:e._ n*a}é""---heid that the petitioner ~« appelfant fi'€:'e._t_f€i:'f; Vfia$4V*éf'fE§¢2~cEous and aiterrrative re-rneciyg whEch.§:&§:$én'~be w{jr%<.ed____gu.t by him to ventiiate his grievance, %Vs~.Q;pe,n'«to«.V:fi%:e__ appellant to exert himself ever the said rtémxédy ia.'séV'?§.feA'r.rfé§ ta above; The relief gnught for by the
-Va§pefI"an{'r:;a%§not be granten at this stage as the Union has "g3,!r'eaa¥_y éénauyeé his cause and the matter is referred for
--..T.'.-::r:§'nc:§E§Aai:é{>n and wézerefere, the aspeflant: {an werk nut his "pir'érirr€§y in accordance witér iaw by f'€§G3"'t§f'%§ ta efficacinus ané arzernative rernefirg. ficcnrdingéyrg -an Enid rm: ti":
3 I"
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=~:?:--~ impugaw order gagged by the ieamed gmgie Jadge $5 jugtéfied and the same doeg £29: suffer frag": any errer mi E!iegaiEty as is caét for énterferezéce in thig §ntra5=f§:3E.£Ef i j---..Tf"
appeal.
Ac:<:er§§:2g£y, the writ apgeai E§V_:fi'£:;§¥:§$$ Aeid! . «. Fame: