Karnataka High Court
The Divisional Controller Nekrtc vs Shivaji S/O Beerappa on 27 June, 2012
Author: A.N.Venugopala Gowda
Bench: A.N.Venugopala Gowda
IN THE HIGH COURT OF KARNATAKA
CIRCUIT BENCH AT GULBARGA
DATED THIS THE TH
27
DAY OF JUNE 2012
BEFORE
THE HON'BLE MRJUSTICE AMNENUGOPALA GOWDA
W129O2O12LzKSRIC
BETWEEN:
THE DIVISIONAL CONTROLEER
NORTH EAST KARNATAKA ROAD,
TRANSPORT CORPORATION (NEKRTC)
BIDAR DIVISION, BIDAR,
NOW REPRESENTED BY ITS,
CHIEF LAW OFFICER,
CENTRAL OFFICE, GULBARGA.
(BY SRI SHIVASHANKAR H•.. MANUR ADVOCATE)
AND:
SHIVAJI,
S/0 BEERAPOA,
AGE: 55 YEARS, 0CC: EXCOND1JCTOR,
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I '.t\t\ i., Lu ViD1'.JN.
BIDAR,
R/0. AMBE SANGAVI,
TO: BHALK1, 01ST: BIDAR.
IHI 'TRII PETITION FILE F UN[ ER ARTI( [ES 22E
27 Of- THE CONS TITUIION OF INDIA PRAYTNI TO [Al
FOP I HE RE-CORDS OF PRESIDING Of F ICEP, F ABO'JP
COURT AT GULBARGA PERJAINING To KID NO iO 2ffl
A1 ED 1 10 U10 FILED BY I HE RE PuND[ NT H [RE IN
T HIS XJRII PE FI1 ION ONIN ON F F F RLLTF 11 XE
Ii APING TN '3' POUP I FITS [AY, I [IF Y lR NADE F F
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ORDER
rdcr of d missal passed tL petIt igat t o 'e 30 dent Lavng been 5ct i de o he Lab jr Co by rnposvg unshn;enr r,t thhodinn 2 1 nnua t rome ts iit[ 001130 ott e off ii bark ijns, t pctt La beer Tie by n p cot 2 Sn chivasllankar [1 Udnur Ie-3rnd çnnco' 'seat et or -
lnJE hat, 1 I-I 1- yC ii ;' r•rr - n-c - C mije r U LF N 'the A' C Mi shurt byth I dbour (iift ri tht tdt t anal rrumst,jnccs f the in . ii jitit ft .,r, aniav P ..aQ Ic. rr ed ijnsel dF4 ca r 19 tie respondent "r tie th hand sub ii t'el U' a he respendnt as sick and v:as rakincj t;eatrnent, or. accc,unt of i [ich he ould not attend tc duty I carncd ni .>eI subr ittc.d t[at th dbelce cia r au t o' In S "hich isas supportect Lw a medical certificate rue D ntst.n'ent t'Tp)sed beir i iar [, ht ...atou C. ur is j stifed n x 1 ecis g IC own d r C 11 A f Lt'e Act a-ed i sctth;3 aside the o'der at 'j,sni,sN and tltrecr9y mat ic, f te t ki ii) e ' t[st • ck . s t --uruitj of e 'C 0 1 v1 b 1 Ii. tat'jre r. ;L.c.' i'.. ''--t'e:it. i,Li • '. F. i_ ,rrn ur • t P .. 0 ; , r I V • K I.. i,-- , • , , .,. e• ,. q • •, ' ' ,:••. '' (•. ,.r• • • ,. .••. --. a. I betnre thf I ohour Court. ab.ir urt has round that r, 'eave applicat;nn vsith medical certtkate was cubrn!tresl ti)
thc Depot :ldndqer by the b.Jrkrnan ar.d the reJ'c ,.rt,Watc d thor ior'i 1 ero p"iduce P 114100 thoughtheabe ta trcr 2011 006 s esut ias orlel ic. id C, ,dt C. dbser ci thoU ubrnitti g ei c a phratior a t 'Mtdlnsng r ir perrnision %he Depot Ma cer 1Ioweer, td%Ir'g 'nto cons,derr'on the rned,tai cr!r-1te ,ubm'tted I i(.4.i0u7. the pu'2shr.v lit of c1tsrniccl as held as .inn;iitely eresslve and harsh, and suhctcuted is abovt. as - 'ed tc. I,c 'ç findinG 'ut C g'ir•f '0 'I t Pt, (I fl -I 'i .rkn LI. I
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Whetter tic' Labo r C rt justi e n c 'r i irj its
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e i S 11 A nf the brt ar'd in intertnrinj v th
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absence appear h, have -uffered tro'n idundi' e. He 1
'as
tak'n t ca n'ent Flew certifi te iid ote Jo mcnts
rsere produced rniIv cirI 16 4 >01.? Be'..ai,se ')f eIa'e(J
pr duct on f d 31 itt atc tic ...ct )U ('0 t as
taker• a ienie'tt vier in the n attar However tree Labour
rourt i as ailed to mitre t Isa rlp.nye. hid j. ist
I'sor, 'f o'.ir tt.r : ii'ir i ccoi, 'act oc s.o s.
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nn unt ayabl for the ocnod cmmen in ft m
zO.1l.OO6 till he rewinerl t i'i y . 11w e%pcndent ;c .: )rr.eJ fl( t te reptat the misconduu c.mrnitted by him in jturt. If t tic ere to b€ 3fl [C.tlti r I scx a t f remaining unauthorisedly from duty. th rnanaqnmant sh&l be t liberty i- ueai .'th the v"orkm in sternly b 7 npos'ng xt e'r E ,untshmer t of remc all us us al fro i r ice Writ netiti r s allcwed ic rd ncilv lhc r n ii "rder'nward jC m'td'fipd with r nrdr a 0 I 5,