Karnataka High Court
Workmen Of Ksca Club House vs Karnataka State Cricket Association on 19 March, 2012
Author: Aravind Kumar
Bench: Aravind Kumar
IN THE 11131-1: COURT op' KARNA$:;,§J:A
AT BANGALORE '
THE I-ION'BLE MR.JUsTIcj§§
wzp. No.3355.'3/2OQ:4"'(~I;TEIQ. 1
W.P. N0.1703O"/12007 (upvv)
W213. No.33553/2{j @4
BE! WEEN:
VVORKMEZN TOP "K33.€.A;CLUB._.H€)USE9
REPRE:'3E§$ITEE) 'BY _TH__E KARNATAKA
RAJYA c:'RIC:'I<.,ET«g;SsQc1A "iON
CLUB._H'OUSE woPIgERs*_§UNION,
REPR,ES%EN3E;'ED' BY I'1'S"F'RESIDENT3
1=1Av1N(:?'_nfs'~§:)1«*1§'1(:):a: Afr NOJ358/29,
BANAS}LiX;"\ff'KARIISTAGE, 5m MAIN,
SRINAGAR;'B;Al\fC7§AiL{3RE»55G Q59.
. 5 PETETIONER
:3.E:s$r3Bv-----««ARAa >§§3}a\:?§C§R {ZQEJRESEL FOR
M;5:3,s{;BBARAC: M3 C9,, ABVQC;%"E'E8}
' ;%.;*¥5.;§V:' * VI =. "
E A ST.z3'f£'E CR§C§{ET A8:§OCL5a.'E'EQN§
.RE:?R }:CSEN'§'E;C'? BE' TEE HGEKSRARY
S'1'E:{f"R;E"ffi:R's2 CSENNASEVAMY' "§}%§§U?*vE,
.. :v3;'<:;,.R::}g3, B,s'§NGALGRE:-5§§ 3%},
_ fffig Ev'L%E€§§GE§xiEN"§ $9' §§ARNé§E"'A.§§z§
S'EZ§3'E CRICKET z%SSO€1'&'§EQ§'é' CLUB
%%Gi§SE;, F*e§E§'é;iBER P;'5§.X?"ELIGN,
{fiR}fCE{ET $'E',:'--':QE§}Eis'E, E'vi7.G.RGA§§
B,%E\§GAL{:9R.E-5§G QQE,
..»RESPO§\§B§?\§'" 'S
{§Y SE%§,$.E'§.?*=£U§'§'HEi'T, SR) CGE§§'*€SEf£ 3%???
S, E':/f{_§i'53f§"§¥f':' ;%$S'§'S4 . g5%§}'if{}{§.;%'§§ZS}
'THIS V6? 18 FILED UNDER ARTICLES 228_.._I'f'xND
22'? OF' THE: CONST'§'};'§§TIC}N OF' INDIA PRAYINICEVTQ
QUASH THE AVVARI) DATED 9.4.2002 PASSE_}:32 BY
THE: ADDITIONAL LABOUR COURT, BANOALO-I§E:';..
IN REFERENCE N063/1992, VIBE) ANNEXUREJ-E_'I_
TO THE: EXTENT THE LABOUR COURT'-, HA3;
DENIED THI: BACK WAGES «ALI,
CONSEQUENTIAL BENEFITS Ti?"THE--_PETI'1TT'ON'E"RS»
WHICH THEY WOULD HAVE OO."I'2_ IéIAD'».'I*.H'I2:Y.'
CONTINUED IN SERVICE)" "WI1:'H§}{J'I'..
RETRENCHMENT, As THE 'AVVARD OF THE
LABOUR COURT TO THE; 'S-AID EXTENT SUFFERS =
FROM ERRORS WHICH ARE;-I.ApPAI3>I4:I\I*I' ON THE
FACE: OF' THE: RECQRD AND'-THE LABOUR COURT
FAILED TO EXERCISE; *I'HI:::"';II,I;I2:IsDIC'I'IOI\I vE:s'I'ED
IN IT. I«:fI'C.I -
W.P. NO. I 7030/2007' =
BE:'1'WEE:N:"
THE IxzIANAOI5:;IvI£:IxIfr OF' KSCA
{:lA[..I_B HOU--;?»_E, MD_MBI:.R,s=pAVILION,
<:j'HINNAfswAMY CRICKET STADIUM,
IVIAIIATHMA (;T:A;N.DI%I1' ROAD,
BANC%AL{)RE:.56-«Q E10,: .
REPRE-fSENTE"f£;« ..B"":~i ITS
HON; 'SECY '._BE«Z,{JI'E.ZSH PATEZL,
- "I ' ...PE1'E'1'I"IC>NiE2R
S}";E.SINII§fi§RE"HY, SR. CQUNSEZL FOR
' * --. _V S; IASSTS. , EIDVOCATESEI
I "«."I'H*E; IAHOIIH {i@E\z"IMiS$§GI\EER,
E~Tf.APgE's='EEIKfi BHAEEANA,
I T B;3£{E'I'~§§R{}§~£§I'"i'§; ROAD,
' I 1- DAN OAIIOHD,
:22'?-I HHCA C§:ijE'§ HOUSE
'%7'fGREiERS% UNION,
REFRE$EN"§EB BY E"E'$
?I:'RE!SE§E§§T BYR.EGG'%2'«f§I§I
%%3§8;"2I§I, 'if ESICEAENI
BSK E SYAGEI SREE\§I%<:?:I%§€,
Bfifié {Z%.?%.§.I{}R'fi§~ 568 858:
2 J: §7iELS§}G§'\§EE.E'$§S
{BY SRLJAGADEESH E\./IUNDAR5:&GE.., AGA FGR
R1, SRESEJBBARAO, SR, COUNSEL FQR
M/SQSUBBA RAG AND {:Q., A}:}¥OCA'E'ES}'
THIS WP IS FILED UNDER ART1c:LRs.«.2'::.é';iR:3
227 OF THE C1C)NSTITUTION OF INDLA PR;2;:xY1'1»I::r.__Te:}_" _
QUASH THE IMPUGNEZD ORDER DATED '7f3.19..1'§.,2OG3
ISSUED BY THE
AN N EXURE~A.
18? RESPON.B--.'iTN'J_' '=..,jV11:_1«:'
THESE WRIT PETITIONS <:«:)::=:%I11'§;:'r;:é "§N FC§I?..
THIS DAY, THE COURT PASSED"THE"}§fQLLC}\KgTI?€*/~;}; u
Worlqnen of
Club House (hereinafftefh_:efRRfR§§ for the
sake of brevifgflé the award dated
Labour Court;
Ba,ngai-%_3re._} Qf 1992 Vide Am1exure~F,
u?hereuR{i€% E133 been éirected
is r;%:_;:§;<s.{%<;iRt$ :§€€'R§§r}§j:€:: 'J§¥'hGS€ games are agpezzéed 'Ea
a.fi:~J§:'n:§ ':é%:"':§RR€Xur5~A :0 'éhs psgt Qrégézzaéiy Reid by
by fianyiag 'baséiwagéa 333$ Rise
€3{}§'Q'§Eff;i£;"§*€iVf"i;§i4:3§ begasféig 3:; ifirii Peiitéagg F%:::.,335§3;'2GGfi;
2?; Wfi': ?€3*:§§,i§§} f\E&}_"?{}8i3f2%G"? fig by {he
§1'i'é.1"18;§€E"§:€fE§ €'f}f ESSA ifiézzb E03233 geekéfig Quashing sf
'E
'=:f:€ fiffifif iiaieé 29¢§L2$G3 gégsssé 'R5; Lafgzszzgr
€§:3::i::R§§S§G::$:: B3§§§§&§{}§§; '%?%'§E€'§':?:EE§1§i3E' Ea-sgégnaééfié --
6%, ,\,,w"'"\
s::3§£"5
§
E
E
z
§
E
ijnieri has éeen granted permission to prssecute ihe
managemeni before the jurisdictional Magistrate,
3; Today, parties have_Hfi»1ed .3"
Whereunder it is stated that all fhe i_jss1{eé'eex>§'hie'17. ighei
' subject matter of these tv;?Q"'-Writ APetitio1*1»sAh_avf:.. been r L'
amicably settled after__ extensixév.e;1is,Quse'i0n__by,entering
irate settlement undef' jthe industriai
Disputes Act,4e:'*1947:A"':~éaa; Rui'é'%' 59(1) of the
Industrial 1.. Rules, 1957 on
1 5% 3.2012. s1e'tw.9v£'5 original Mernerandum
cf Sefi'iemen'i Memo. The terms ef
seti}eme::i%"--:as'vagreed under the Agreemené are as
'V V 2 ..... .. V
E; zaferéglzen femsieeéteé E}; me E
"§;<;§&§':§e:;3'e;;zé'e1Eje,¥:>0:,2:* Cami gursszani: 'fie a'iA?3;I'§ if}
§efe3;'--ef:{:e: {$9.53 95 E929 aged felleiazizig eeven {Ti}
x feeeféieéen were Eifegzefefieé fie {fie plaeee
'v§":".§5f}T:'§1*{iG§1€fi age/éeeé their games 332$ are new
%'§EE'Q§'3:§§Eg a% 53322:' am}: are Eiéeéfig' paié; minimum
evageee
{ii ':'E2.§:::::3:§egTé3:ezie, {Eerie} Céffieee Eégsngaéeeeg
Eiiiai, Sagaiéieée}
/~''"
/6
<.m_.W.mwwmmmmwwmm-muvmmei
{ii} H.B,Jagam1a¥;:h {Zena} Offica Dhamgad)
{mg 8QA.Alph<::s:3se {KS6}; Raichur, Z3113} 0f£:c§;-.
Shahabadj " k
(iv) B,P.Jagannai:h €KSCA Rai<:hL:r,. "---- '
Office, Shahabad)
(V) Byfeagowda, (Zonal officé, sh:ah:b;3;i}: " 'A: J T
(vi) H,T.shm~am (KSCA. _Ra1c;hu':=,_ zong; .(:')'ffi'<:e;; '
Shahabad) b ,
(vii) G;.MuI1iraju (:s:s<::A, AR:;;::1;ug Zof:'a1..§ffii:<3,
Shahabad)
These sev";2:1' : Léind ..I_{.__.§'rc§vinda will
now be p._a_1*--' \:xf:i'§13 other workmen
w0r1f:1f:;g " appropriate pay
scaié a,::id'j'L'v_'cQfi13ec€ éd____allowances and grade
giv€1;:v:othe'::,%£3§§}{fi::§:§§'{:9;i*ryin§ Gui: similar work
wiih €ff€Ci" fzfggfii date ihéy jeinéfi work
siéi-§ué'ti.ag $:E'1av:§§%e§ hag a.}:'€afi§: gaié is {Chem
:f§?$3!'. é'f..V2:rag€s§ Thege workmen ghafi Eat
A v.maé~;.véV'@é%:e: céaiszé eiifier iavérazés xxsagss 311$.
':_:_s§ &};':'j.f. gtsw 'aezzsfiiis morgsiary GE' §fl'}€§'\3f§S€ 5:32"
*?€,?:'{:§~;.. {mm E?;.Q8.2G§3 {ii} 2:116 Q8353 95
" Vaégmxfig 95 ihig géiiiemeni $33 $11333 Sévfifi
"._ :>sz:§:E:*ir:€::: W232 be graduafiy abso:*%:2€d at Hgad
Qffice, Bangalare as am as-%:€:: 'if'3;£3IECi€S arias;
{E323 aa2'3:*1i~;¥::a::% Igamséy Eéfioxrénda wig. gigs 3:33
§3:':;3v§.§€<:i 'fiefififii with effecé fmm @i¢G%.2€3i2 and
{ii Ema &;:3;:§:}§;:°§ai5 ssaéfi agzé graég, 'E'§:§s.
/S/M,,\ ,,
§ mmmw« wW_mm,'n"_
"gt
'£*'«f§I"K_T§Z1aI1 shalt net be entitied te etairn wages
and er eempensatieh and or an}; ether E:re:1efivte',_.'"=.
from the date of retrenchment, that is
08.03.1991 till 31.03.2012. However, he
given Continuity of service. J _
.The following 28 worlqneni; exiprefaeegi'...'their'f,__ A'
desire to give up emp1o>yment"----:3.t'*V.KSC,;x--"--'.;f eh ''
retirement scheme "'*3,I1nou'I1eede iésfldtt
retirement benefit its gixfenfto "them."
agreed te bring _a 'A--_scf§1>ie.1':EieV;vvtérxyyided the
workmen give up the
managemet1t'ttQ§«:,7arét's the date
of their that is from
08.03,%1e99v~3tem'3::;11Ld§gt.s{amde:aT:s<S giving up their
elairhs t0_Ahettt1:3,V':' i.€&1iFe"{%_t1CaShII1€nt amount and
all 4:3;n;% 'Qt§'t'§§i'.:»v2U%§.C*7';i.I'13:S they may have
etaimedttttre "theigr statement befere the
fieéjenéjt Adéitte:1_a;i_'.L»ahe: iieurt and er hefere
Chart and er arty ether Cetttt,
n'"1i'_t:ett' agteeebte te this eetitdtttee,
.eh;::etmeeé a 'ifettmtary Retizetttettt
$ehe:he~2{%}2t $3 the :33 wetégeaen eeeeptefi
";*etit°e§tte::t Lttééet the 'ifehzhtarjgr Retirettzettt
' '._5Sie§:e::te~2iGt:'Z eetttetgtzeed by ESSA azzd settéett
.. ,_..the§r' aeeeuztte, The gaymettt reeetvee by them
zzhfiet the 'xfehthtergs Rettterttettzt Sehet;:2e~2{§t2
ts»: 3:§3§E€X€£Zi es f3;GC¥,éfEé€t}{ Etxtett to this
eetttemehta With the wetttttzetz §"€"{}§:V§t"tg Ei§Tt{§€§
.,«"'"
:wa<mwmx¢mmmmmmmW".m.".,W_ ..
'-«Ml
éhe Veluniary R€:TZi1'€IT1€I1i S<:he:n€-QG12, Q36
relationship sf €:11p1oy€%r--emp}0y€€ b€t\7xf€€fZ : ,
KSCA and ihé warkrnen has COITIS is
once and for all, The names 0f the «
whe have retired under Vjghe .":E:§iu:f:_£:ai*'y
Retirement SCheme-2O 12 are:I__
Chandrashcakar Ac:1iga . _ V4
C.Aruna<:ha1am, V
B.Sri<:1ha11
A.Raju
R.Armugam,
P .Ravi . 1 _
R-R3!mé*3hiAA::"" %
* I __
19. éugaiz G::;:;hfa_:e_j . :_f
1; §j:.Rfa;::fiav X
§9f5'°:"~1§33.U'.*'-"*P~3E\3;*'
V322 z'§;{?an€§§':--' _____ H .
'A §§£v;¢R21i::.amurih3a
: 4;»; K,:E?fx:'é:1%ia:e$h
A E&'§,}?§fi:;iVar
1§,~.§g;§'.Simefi
AA S;Zi'§3g§ga.:1ar
E8'. ,5%.S:mc§a2:3.:::
E9 Segaii
ES. .§.§;.$h&ti§gar
21" Eéézzjse
2:2. Sefirifignfigazzgda
gw%"'
23; M.Sagay:1ath.an
24. A Ara} dag
25:. Sffieiu
26. N.Chan:r:akeshaVa
2?'; S.Bha.skar
28. KM. Maria Gilbert
3 In Vi€'W Of these :28 wefkmenvh reti:t::ig S the V
services of the KSCA C1;1hu:'E1Qu$Le uiidexj Veluntary
Retirement Seherf1e:?iZO'1i2 ;;:n :ci['=._'i:?1 i'ejonsideration of
their having receAiy_efd..VV under the
Voluntarjygv the workmen
have gixg-e"r1"@1fi:aI:{V__t}1«e§r_ Te1_2;1_if'r_1e',_:1;c>__1:)ac1<: wages from the
date_<:_f _ date, that is from
08.0.3. ciaeliie-_.ar:.d_'a1s0 giving up their claims
to befiu11$,VVEeegfeA:_LjVefiC*agé12.ri:ent ameunt and all or any
ether a':i:::§u'21t§'v--_ti'£e_3sr':a*§xa3: have eiaimeé in their eiaim
§3£:3;%:e_::2e::: %je'f3?._$___i§1e Seeenfi fidditienai Laber Cam"?
. 'na§:»::§ {;*:' fiefere ihis ifiiertfibie High Cong? aged 9:' any
A V -.:e::-':%ée%"'eg'i:a:5*%,-,..--:*'
Q 3;: izieze igfzkhe 28 '*2?¥C§§§£{H€§l gemed abeve Ea e§ause~3
iaiéfig reiiremem made: 131% VGE":,§§°"£'§8.f}7 Reiiyemegfi
AA '::3§§'iEZI":€~2«Gl2 332$ receiving eempeaeaiieiz
'iigeyeggnéer, 3}} eiaéms 9f the weriizzzegl agasiaizsi: {he
i managememég ineiudizzg Gieir eéaims fie» beck wagee
{rem {he fiaie sf zetreréeéinzené éiééé giafie, ::@m§e:i$a:§i<:sn
if} Eieu ef reiaeiaiemem, éeaafe vsagee, 'bQI}%,iS% leave
i:*3;:;*e%, aeeéeigfiee, graéfigiéy ané any and 3%? eéhezf
i K-
M9,.
eiairhee mehetary er ethervvése in reepeef sf services
rehdereé by them ie KSCA and er in respect 0'§,::"éE";,e§:*
noryerhpieyment shah be deemed. te
settlede once and fer all. All claims of the" V'
against the eiub/Asseeiation snhalfbe ejeefiiegi have_ u '
been settled once and for all. I
. The workmen shall not er1tit1e<f£=.t:o reiv:tsf,é1'terIi§§:1it,
re~emp1oyment or fres'h,:"*~..eemgfiloyfiierii the
association! The vgorkxnen.uV:e'h.ai1.,_11ot' 'be..Aemiit1ed to
claim any employxhehi fcif tIs:j;evhieehfee.,» and or for any
of their familyvmembere gi*0:u1'i.i:Ev their having
been emp1f3y'e.e1V:'.in Lffihe /Association,
and or ':ha,vfing given up their
empleyqhergf' z:p.eee:pA';i'11g:V_H:fetirerr1e1r1t under the
Voiu;1'1ta1j? A' 'f%.eti__1'h€::me::1'fi"-_.SCh'eme~2Q12$ The parties
ehailvvffle 3eepgf'efihieiznemerahdum ef eeifiement in
ED _ Ne;54,}" AV§:er1';Lfling hefere the Endusiriai
TB:3:::g;a;,_1;e:*e challenging ihe erdeys ef
'i:fe,:3e1'i'e: 1'?33.2Qfi3 Wiih 8. prayer 'tie gage ah
' ';a._x;>é?3;:e::§'E:';":e§*':§ée ef ihis eeiflemehi,
' , Zfhe §{::§;Ee'é§.?'§hg' thirieen 'fi5<}I'K1E1€§ {:3} have raieeé
éiep.:;f:e_e ehaiiehgihg iheiz' ééemieeaé befere éhe
'E.:e§eeu%' Ceuré, E; eeyy ef ihie ?1}f:"IE1i}}f'§§'ié'i2§§':f'3, ef
""._Ve'ei:é:Ee:::er:t shah he fiieé hefere {he Leheur £9212: he
h .. _ éhe §£%§§{§"i?'i.:"'§,f2§ diseuies with a prayer is page an 83/"J§.§§
if} "5::e3:E:::e eff this seitieigeni is: :he §::§€1"€S§ Qfjéjfiiififig
{E1 E2'; §'§e,3r};G/2§€36 Ga '§hi:}3niegezv£ie
£1312: EB $39.42 :§2:Qi}§ H Bfgregfeweia /,M
»§{j»
03. ID [email protected]?;/2005 ,. A¢Raju
G4, 3:: M413/2006 6! Suni1G0kha1e3
<35. :9 No.414/2006 .3 A.P.Sim0n_....__7
O6, 11:) N<>.415;'2006 .. B,sr:dha:~ff
071 11:) No.41i3/2008 $1
085 ID No.417/2O06 ;. (};._'}\4j%1i'f'aj1I.1.'
09. ID N0418/2006 '2~179I%';sh1~vs;gu¥g::§'_%
103 ID No,4I9,/2006 Ja.ganijat_"hB';?:VVV
11. 1:) NOAZO/20.06 _ *-.H';-K.Ché£ndra:§ekhar
12$. 1}} NO.42}/2006
13. ID No.42?2/2006'» % if;
., Three w<_§'r}:1f1é'13V.» 4""--:5.iv:ar11veViy °(}.Babu R210,
"a1i'<:§,'vL.Safhya}nurihy have dirsd
dufi:1g--.thé the Cases. The wife of
Eats has agree& to
rec-ewe sfgrri 'e:>f 'R§.:55,0G§000;? (Rupees Five
{.§::iy} iiéé'E'L:'3 §ve Qf gratuity and axgratia
; s::I:o:;:::'g:3éjy*ab§€ :9 her late husband G.B3fm:
. Egg Eégafi; heirs? Smifimmg
::';a€h,.:_:é:* his §i.R.azna€ha:1&:'a. has 333$ agréeé
15% iaifiéizzs Esg§£%@?§Q{'E,/~ {fizgpsas F3323 Laighs
_§:f:§;yE §§iC§'&3§':?'€ cf gf3§§ii§}? in mmpieis
s éi:Ati&§:3$a: Q3" 3:3} E336 Claims cf Eats
' "R3.m.3£h3:1§:'a and hi5 iegai; Ezeirs.
§:::€,8wa:*::&§ai:h3 wife 3? Eats L3Sa:hj;;amu::h_§,f
figs agfeési ii? 2°$€§:§x;€ 5: gszné :31? R$¢§§Q§§@88/'-
{R'i:,E§£E'%S Rife iaézhg {:3i'"%;§}7} :':'1CEf:;;3;?.V$ {sf grazgjéigf
3/"
§
-11-
in eompiete eettlement ef all eiaime sf he?
heueband iaie L,Sa:hyamu:m';hy emf: hie §egaE "'.e
heirs subject to predueiien of neeeeea;fj%'---44f... ".
documents.
9. The parties have read andJg;:1ders;':i§e'»'3;:"'~§}ie u
contents of this joint i11erneQf:e:ridLit11'----.
settlement and have affixed their e'ig11at1{1:1f'CA e'11Iyv
thereafter. V b .
10.111 View of this ee;_t_:'.:Ie1'r1e;1.1".!:'i..r1 "the iiiteresfiiiof"
justice, both the paffA:es'A.Vag;gee" this joint
memorandum of Horfble
High Court' Ka1:fi1a:e.i§a '._'\_?'.JV. / 2004
and 17c;:'3<i>'e,_<:;E>.«:>i:i%§ 5: 2<3o4 on the file
cf Vthe _ Metropolitan
before the Industrial
'mb:;::;}a1,%Ba:;ge:~a£e--~.§;r;«%~e*:D NQAEGXZOO6 :3 ID
Ne_s{i22'/"2...O€}5 V'V._ befere Ehe Figrei
ifafidiiiezgal L"9;'e.ef;_;:f€i?eurt, Beizgaiere pfayirzg the
'V.:ee§ee:i€.:e«-._Ceuri :0 éiepese ef ihe matiees in
A -:e§;%e.e:"ev§ éilfiie-v"eei:fle§:3em'te'*
The eeiei 30321:': meme egaé 'She agreeieeeé
" :s:z3:;1e§:ed iégereée is eéeeeé em zeeerd, A §€:§'3.};S§3 ef ééze
...e,f{xze:§ and §::1neXere~,e eeeeafied 'ice flee eeéd aware
V refieeie the: *{here are 3% wefieeee en: es? ezhezzz 28
zazegmzeyz Egave eeeeered eefere §T§.'T:§S eeaeréi Eéeve €i"}:§€E"€§
%
V iazggft,
-32-
into setikimeiii by receivizig' 3. sum sf ?s"5i:,5C1§GQQf~ sash
paid ihraugh Wégccauni: Pages" chequés drawn i.:1 ~~1:_'}*:r:ir
individual nam€s towards the atlaim under .
Retirement Scheme (VRSL Gratujiy pafgfrieziiv
gratia. Details thereof have b:3er;"'9f.iuin€:'r2:1:fe{i
statement appénded to :he'?§e"tf.1'émeI2'E: fi*3~1"IT-fiifl to = L'
and these :28 warkmtan have _aIS o.._affixed E11-6.1: signature
in iihf: s'58.t€ment for "E:aVir:g_ f::évcéi&i¢£§M'§:heir respéative
cheques. H
5,--Thr'é€5.wo'i 3:f.me':1_by n:{m»3"Sriyuths G. Babu Rae,
K' RaIf':.aCha:1dfa: "~ai1»f£MV'T:LV.'Sathyamurthy have expired
during pe::::"E§::'C57 €;f f£:{é'fi§.atisrg Wife cf late S:*;;Cr,Babu
" '~ ..,_Raca; i*:a§:2§€§}; Smf. 'figggéasé and E331' daugfizisz' Shjgiaja. amé
s:3:3T'S3:%§§<{.é;;<€:§§:*_isEj:zig,? have 3339 sigma': '£116 Agrgemsm fa?
Ezafiiég S;;ef:€E$§a'.1?TV. i:i'1€§:{' 3333:: agfi fez' hgving reésivéd ihe
fl%s{::@:.,:::'1:%:_ _}§;>?g;3z§e Cheqize. firm. Saxrafaalsfiza Rami aidfis @f
A {gig §'E;r§.§t::z€:i:§?am:1§%:hy §.E§§ 11$: §:'iiE£3 éagghisys 'E33: namfi
2 _S;:_i2§:€:. Pyiya &i Sm: Eiiazfiia, 33:6 513$ pressni fisfera éhig
'E"?r1e}?" 3.632133% exesuiiafi Cs? Ssééismfiné and £2365;
aémééi, Ezazizzg §€£«&é2z5& éaégi gag: of {E ixazéiha iii? fififi
e
2 /
£3:
%
-}3~
erizé fieel eettiemerri of 3.3 their eiaims vszhieh was made
by their deeeesefi F€Sp€CUV€ husbands befere4vLaieo§;r
Court and in respect of such Claims, they ad.éfeii _
received. the account payee ehequee in eea:*:; -- C ,
6. 28 employees ~ worlgmen .11ave>'Ve;ffiXe'd
signature to ihe Memoranduifiéf»Setelenieize-Zaeeiiefesent
in persen. They acifiait ef Aset::t1ernent
entered into and subnjite threat or
C0€I'Ci01'1, '1;:e'ei,f'--.---eignatzlre to the
settlement ffee will and volition.
The méebers of the KSCA Club
Houee ':aL§:i'.'.Seere:ary of the eaici Unien
by :;:;eee..Sri B'yr_eg0wC§e is present 'eefere eeurt, He has
fifieeeifiede fiieee 28 werkmen whe ere §reeen'§ befere
{;i}i§:i'7§«3;§§{§'v§.::'~i€}§i€E} ef Erseszzieg ifierzégéfieé "fzheee egerkmee
V --V e.n§'.4"fee"--Ve.eé:'§eg édeeiéfieé the Eegei heére ef deeeaeed Q
gee 331$ S3fEh}?3E}'¥eI;§'€§E}7, he hee affixed hie
-- eiggzieiisfe Vie Ehe eaéié eetijemeee, "file periiee eemegz :8
'WG:i°i§f{'i€I"i% Eegaé heiee ef deeeaeezii zeerieeee Wee are
ereeemi hefere eeuré arid éhe Seereéery ef 'tie We:°E<:e§'e°
fieiezz Zeeve 'eeee iéeniéfieé by ézeér Eeezeefi edveeegte
W14-
Sri Ma Subi'ama:1j,?a E1131: and iii ioken {if having
identified them and settiernent entered irite be'£m§?een
parties, he has affixed his signature to the _
7. Respondents I 8: 2 beirig thee IiV1Etif1gige:fI1éiif'--E;fi?i:
are represented by its preeent Seere'L:11_"y".:v'Siii'~--Javé1ga1
Srinath, who is present aii'ci\.d_};«vL'¢ also
affixed hie signaturev as else ':9 the
Memorandum 'into between
Management hgemineen identified by
his Said gain: meme,
E\'I€fnOI:£3i§1{f§LdIf£ and the statement cf
paymeizi: efinexed 'é.:eAd£?,§_"dir:~:~g'bd£:»ii1t memo is piaeed on reeerd.
fiéfifiififié iigai age ergeiher employee h};
ga;i::_§é S:§.§€.€--_.E{5a§'13¢ehe;:1dra9 fled else exeieed duiézzg the
V'-».§emde%;e§* ef Edge greeeedigggi Manegezzaezii keg agreed
..;§e;? the game ameuzzi: iii? die liege} heme ef Sii K.
.. mE?:e::iaei:a.::d:*a% as staied ii: eiezuee {8} Q5 Memezandam
V ef Seiiiiezzzezitd Said agreemezzi ezeiiered mm is piaeed eta
reeeed dad iéze Eegei heéfe {if iaie ii. ?,f:i§,'§}§:3€i"i£ii"§5;§'8. E133
M15»
:40: produced ééthfii' survivai Certificate Car Ieggj hsirship
certificate issued by Cempstent authority $0 evide:i;:_:5f§:1e
gaid fact. The managemcs-nt shall pay the _
of 3.5 lakhs as agraeci to under th¢'presen't"a;gifi:>efner:i: is
the legal heirs of late Sri.K.RamaLc:h21:1dr a."=
9. Seven (7) A__yv0r1qV:1é>fiA'~ _d11;finé' of
procéedings have service: It is
agreed to betxyc§i1._the§fi that these
seven will be paid
Wages .~O'['i' "Wit:-rljvirnerl working in the
manag embif1t' be fitted in appropriate
pay scaie 2i;':3d 'Co:1':1ec,i€5<i'éliowances arid grade Weuld be
%:.h€se'§ar§;':"Eé:A2:;<3:: as carried gut by sizgiiay
"§;ffe<:: {mm the éaie cm which me}; jsinsd
duty, 3f§§'f° {iz3VéIj€§§Eig aznezznis gaié is tiara by ERIE}? af
~\E;?8.gT€$.§v.V__ :'%3E§ behalf GE @2635: eight w9:°k:':1§::g U::ii;:1-
S::éf?§:ia§§: has «:1g§€€§ fig far §h% said sééiéamsnt as séaigsé
VA V. Ciaizgfi {1} 3f this setiifimeaé. ii is gigs} agyssfi '$3; the
§"€S§%§E§}5§§,E -- mamagfiznsni tha': fi'?;€€,~€ '? '2?€€}f}<f$E1$EE 951$} $6
§:"*a,éz:g§E:§ {:9ae:3€2":?€2d E33; Eegé Gffica §3S§'§§§:1{}§'€f 33 333$
aggw
when va.<:aI:1Cj; arises. it is 3130 agree& 3:: bsiweén the
parézifiss that $116: Workman S151 Kg Gevmda X¥€31V3_Vi»e'_?: .b€i
provided Work fmm 1.4.2012 inte appropria§e§'_:AéCa§§.Lg;i3;.gj' _
grads which he may fit: into. Tbs sai.d"m'~§7I_'kii1;eLn.V
present before this court and he agreézs.and._c'0:is€f1f'€..éf::ri
the same and admits that'Ié@:"e§)rdi1ig1y sai:1's:;«§:tt1€.rrient r L'
has been arrived at ar1_e:1 in tQVk.éfi':Qf having
affixéd fiig Signatursvg bf)' M16 said
workman thafg é Wilfi' " Ucompensation
and/or a1f1y"' 83,1991 upto
31.3.20};'*.: *:<;-by? the management that
ha w01v:::i-r_j fie of serviee. Tha said Sri.
$sGViI1&a €7i?'i'1.S "sis '}3f€--S€1§'§ before this court has aiss
«-.§fli'fi;__:.i§€';fj.A'£§';3._€ e:§é:::'s;:--€;i-{:31 Gf getitiezzzent Eagreemefii zmd Ins
gii'3§"'«,_§{§éi;:§:"§f/id by his Esargeé 8;§'=JGC3i€ 8:': M;
S::';1:3:::3;:%§;a. Bhaé. in View $f i:'1€:' same. Saié jazézgfi
~'~___ ~»:':*:€:::0" aémzg Wéih flag Exiegrzzeragzéagn Gf Seéfiémené
VA Ems: be:va:&e:: {E13 §€i;ifi{}f::€§'Sfii'§§}iHE€§1 ansi €113
.. _,2*f:f'e;é::ag€mez":': afs péasssd 8:': recazfi and in iermg izézsreaf
E333 gward Qf fig 23539132" Ci3%};i"§ 31$ erésrfié §G b6
f?:§,§'£}%'€?i?i€s.'E§. Qzéarefi 5:;::{:{::'é:i:;:gi3a
".3?"
if}. Writ Petjitian N0.17C?3Q,f2G{)'? is the
mafiagemeni seeking for quashing cf the
29.11.2033 passed by the first respond§§€it.jV'Lé'§§§5L§§f'T
Cfommigsisner, Bangalore at Ann?駧i:i*é;-A7whe:r¢imdé1*"he:
has grantecl permission 1:<:»_ the 's3.eéo_nd rf:a:;1j'on'de:<1t*~.,9'--
Union ta prosecuté the I 1*1T the
settlement arrived at vfiarties -- péis wrecorded
hereinabove and partieA§;V_1f:1;'§,yfii_fz;3'» lééttlement, it is
agreed and 1'§ié;:::;9»1'*iV}e':ii~.----{;<A3unseI appearing
for second fihey do not propose
to pros%<§'1'L1Vt§:A VVVVV'Itv31acing said submission
an 1:'ecG:A9:':';.._;:ir1é {E16 fact 'aha: warkrnerz ~
Iinicsgi " iimvea "::3:§té':%d mtg setfiémeni, I am 3f {he
¢@§1Sia§s§é§E_$3:5§V {hat {:3 igzsfifigi purposs wauié be ssrved
":§:;2i:"i;3i_:§::g:;"'i§1a §3FG3§€%.E§iS§E gs gzéafeé £3}? '£216 figs':
V . 3*es§"<::1c?:--§§;{:*i"':9.g9.i::st £316 peéiiionsr ~ managsmezzé anii
VV " " »S8.1E'§.€_' :§é$»€:"vé:3 :0 Es quasheéa
En 33:5 résagia E pasg figs fefiewézzg:
Migw
ORDER
mwggz Peiiticsn NG.33§§3/2004 stands eisiepeefsee of in terms of eettlement arrived at b;§£u;reée:1.e_ parties as reported in joinjg bfI1€II}.CiV'3'E3f:'i" f€d2£»*a1";1 of "' the Labour Court Stanltiisf fi:Qdifiee1'::"<s1.nT:i:
substituted as per'j_:h~~:§ terflzs .u:1der'V L' joint memo. . V (21237? No,1?G:3G;;20d'?f_vf':~i'e H afiowed and ordelj '(fated the labour is hereby iseuesié is made absolute. (3'}._N'c{ o:ee::ek1las%:ec.e;:-ee§:;;~gg % . . . . .
§$$i§§§ eégr