Karnataka High Court
Iti Ex/V R Employees /Officers Welfare ... vs The Iti Limited on 3 September, 2010
Author: Manjula Chellur
Bench: Manjula Chellur
IN THE HIGH COURT OF KARNATAKA, BANGALQRE
DATED 'THIS THE 3%» my 01? SEPTEMBEEQQQQA'
PRESENT
THE HONTSLE MR. J. S.
.1
AND
THE HONBLE MRS. 1uiAN_;;LIi;A A A
wrerr APPEAL N€'2's.&62€%3" oz? :999is--REs1
BETWEEN
1.'1'.1. Ex/V.R. Empliiyees/Officers". 'V V
Welfare ~ 7 fy
{Regd. 947/%-M96)' % V
No.27, Layout'
Baxigalore-560 €)'3'}6.. _ " _
Represented by 11:5" ~. " --~ '~ ~"
- ~. A Repréjsénting tf1e--.f§)§1qsx='i31g
-V "Ex? Empiezytszjs of I.'l'.I
2. Govmdapppa
Sreeniirasaiah
4.'22'. C. Charla Velu
9*
s. Dhanaraj
(3. Loganathan
7. N. P. Raman Kutty
8. K. N. Raju
9. B. R. Shanthamurthy
10.13. L. Balaram
11.S. N. Rama Murthy
12.M. Vinayagam.
13.N. Rajappan
14. G. Narayarlappa
> 15.M. Shivaprakasa§;i1V~..
16-.N. Nagendra
1'?.M. Rajilf
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23.S. 'uI=;fa';garaja Rae
V" §25.R. Krishna Murthy
26.8.3.8. Rae
27.K. Madurai
28.12. Prakasam
29.A. Kodandapani
38.1%. Sampangram
31.M. Krishrxaxaju
32.K. Muniswamappa
33.G. Simon
34.1). Murugesh
35.N. Thjrupal
3£:3.N. Ra3em;~a Prasgd J
37.M. c.g'Na3.%a5}mgppg...%% _ 5
38.G. Sundaryaf . 2].»
39.A. if %
40.Thirupal_
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42.43.-V.
K.
~ A. Na.t's3.fi'gaAt1aV1stvamy
' V .. ' .:B} i .f§é;nachm
%6';«..jT.".(V.)._'§Na1'asitt}.ha11
P. Subba Narasimha
3 48.12. Gangadharan Nair
49.8. R. Sreekanteshwara Murthy
50.H. C. Gumdeva
5 1 .P. Thyagaraj
52.M. Venkatachalapathi
53.8. Umamaheshwaran
54.13. A. Dwarakanath *
(By Sri. M. R. Sahilendra, ~
AND A'
1. T116 I.T.I. Limited ._ ;
Corporate Office '
Museum I?oad._ :_' _ -
Bangaloréa-560.001' _
Represaentgtd"¥:ay;its-._~..,__' V
Dy. Persoimtgl M:3n.algér._
2. The U'nio11Vof'I:1d'1.f{--.1.
MiI1istt'y*o;f%i:1d12_st1jy " _
Udgyog Bhévarav "
Cxivomment or Ifigia
«flew 10 om
By. RESPQNDENFS
(By: Sfi. '__i iiioya Holla, Sr. Counsel for M/s. Holla &
Hofia, Advocates for R 1)
A ,_(sn. so. 139m-aj, case for R2)
A I These Writ Appeals are filed under Section 4 of the
High Court Act, 196 1 praying to set aside the
order dated 12.7.1999 passed in the W.P. No.1805(),
"18052 to 56, 18058 to 18072, 18077, 18079 to 18080,
18{)82-- 18106, 1810') to 18110, 181 13, 18 115 to
181 17/99 in so far as it relates to rejection of the claims
of the worlmenl non-oificcrs for payment of additional
cxgratia amount by recalculating the czxgratia amount
and further allow the said Writ petitions.
These Appeals coming on for Orders t11i$3_4:"'day,
Chief Justine delivered the following: . .,
JUDGMENT
J.S.IGIEHAR, C.J. [Oral]:
Learned Counsel for _ the that the instant: wxzit "do not the decisien of the L'i'D., -vs- !'I'I.EX/VR WELFARE AssocIA'rI<:»:s2" }.(.}:4:_i'--L.§1T;4:..J':--6%~'+Aé:}:Li--:."' x % In writ appeals do not ' terms of the order passed in 'iTI's case supra.
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