Karnataka High Court
Sri G Ramesh vs The Karnataka State Seeds Corporation ... on 22 May, 2012
Author: H N Nagamohan Das
Bench: H N Nagamohan Das
{N THE HIGH CQURT CF EQARNATAKA $3? BANGALQRE
DATED THIS mg 22% DAY 9? MAY, 201:" j _
BEFORE
"SHE HQWBLE MR. JUSTICE EN.f:§§,é;C§.z§fMOi?i;5§:&1'».DAVS::<"V. "
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S/O Sri GINEYAPPE:
AGED ABOUT 42 "YEARS
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THIS ENTRY? PETETIQN EELEB UKA 226 S:
CQNSTETEETIQN OF INDIA WTFH A PRAYER TO
ORDER DATED 151.2004 AND 30.0?.2008_;""'AS,j~--._}*f:'R
ETC.
ANNE}<ZURES~F AND 1 PASSED BY THE REsPo3~J:§E.:<:i:f
Thig petition coming 0:: far héariiég':his"da§:_ ti1e
made {he fgliowingg
In this Writ ~h.:»':s p¥'a%ed for a
writ in the n3:1:§e.__§f order dated
16.1.2004authority dated
30.o7.2{)08%gA}§5:eg§ék9}".I & 2, {twig 11$: E3: '{§';i sp*giiia that petitioner was walking as A E's/ie$§€§::g;éf in thé'-:<€$}:;Q;:::deI:: cerperaiieng Leameé cmznsei 59%" §§E§;§1Lfi??fI:;T§._€§i§ submitg {hat the getitisaez :13 3 werkmam Es §::i:i:E;é§.~" :9 ixzezimui his zamééy by zsiséizg 2 &:Es§*:::ia .f§E§::;;:i€ iléé Lgbezzr fiaagzi. 'E'}:a3:'ef§:*a;. 3: is sfinzenéeé aha: Wfii ' §é:ié<;}:: :3 E5516 é:::: Ea dismisgefi.
3. Learned $911588}; for the §€t§€§{}I1€}i' s1;:bmit;~i '§hat petiiisrzer bonafiaiely pzxrsued his remedy befG:é_ if:iSV.' . and therefere at this stage driving _t:1e._petit'ifi§fiérL*T.--ie u Court Caused hardship to him. V Havfizg 'tine this case, Writ petitian is herebujr..disp0se{:1~:a%iiE§':a liberty is the getitioner £0 werkV<:>u_fiv:%"his'._reagzedgé'by%xjaising a dispute before the Labouf: €3__0urti;'VV"i;'f S'LV1;C11r€1«.v::&"'£'S»p"i:1t£-E. is raised then the same shall 359 c'::1jiSiCIeret1;.iT'j'iri"'*a.c§.o:Edante with law and on merits zzénd wi;Tti:z,3_1,1*:A r efe;r.=::§'s:e ts: questifin af delay. V'f1'3§:'=§3eE:%.t§Gi: §si;":éA:cQffdVié:g}y éigpsged Q5, ggga