Karnataka High Court
M Krishna Murthy vs Karnataka Food And Civil Supplies ... on 4 July, 2011
Author: Anand Byrareddy
Bench: Anand Byrareddy
1*ec<>mm::nda:i:;m and has pI'()C€€/désii to mid tiazitfijzc§§c3%:vi:-.i:§:*:t:_1f' .
had remainsci absent Lmat.1':h:>:'isc2(iIy and §3;::s'v-..Ei§';3;b3{?§sV€c§A iiigé
punishment of c:>mpu1s;(>:*y :'€:{iremé:.1_: f':::>:3j;?thc $e.z**;r%ccé':+§"':::2f
respondent» c<>mpany. This zzactign of the ;'s:sp<$§iC§.e;::i._j§;a3 120:, L
precéded by any inquiry and it Ehat b.:1'ck§_.jI"'<>L1rf{d that {he petitioner' is bafme this V<,V-::§{1fr*i. 5
4. The Sé-Exiggf' point ow: that the Karnataka for different ruie for COFTEPUESOTB'-AT;"?%§'5fii€5m'31?t .V9 "czméloyees under varying ci1'cuVzn:.S*:_:m;c.':=:s; case, the impugned order d0<:::~:
not specif£§:a1ViMyvvstVat¢ tAh_<:" R..u11e., under which power is sought to be i/nix') sé:'Vi«:;€t«.«' It is this which would render the mdez' in ~l;;1i;x.zj_'«.E%ie._w0uE<:i 3159 point Gui {hat it is C}ea1' from the i'2fi§3':zjgnéd Eha: the ;:>etit:i0n<:r has been ::(>:r:pu1s<>:'i}y rstifesi. {ii} fifiiz' aliegzztisms, nam<~:s1y.; ihat E26 W218 u:2;:1LiEhe:>:*is6ciiy éib's*<--:.21: frssm 6.9.Zi}{}2 g3r:w2:;*<is;, that ii zzppearséi ihai the g",:::§ti<;>na:' was; 120% §:':ii*c;"ssi:::d in serazmg éhs: r:3sg:><3néez:§: -
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