Karnataka High Court
The Commissioner vs State Of Karntaka Through Its Secretary ... on 15 March, 2012
Author: S.N.Satyanarayana
Bench: S.N.Satyanarayana
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2.. THE ASST. LABOUR CtTVIMISSIOP2E2R
OF! iEE Oi 4S 1 M3O R uM1BSIO\I U
SA\(AM ( OMP U" S 13j I [LA SOLD
3. SRI. .5 K KA32TH A
AGE: 62 YRS.,
0CC FORMER i LBOT F MIMSIEP &
T M FIR C 314
GULBARGA
4. DiRECTOR MUNiCIPAL ADMINISTRATION
GOMI' OF KARNATAKA
V1SVESARIAH M MN IOWUR
BAI\GALOI3E- 1
5. THE SE.C1EIARY
LRB \N DiA I I OPHEI' 1
IKAS SOUDHA
DEPAR1IVIENT. \.
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BANCALORE
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OFT ICE LA DFeU 1)1 1 ')MMMSiOVTR
MINI VIDHAN SOUDA
G5Lf3ARGA.
A THE LABOUR COMM]SS1CAE[2
OFFICE OF LABOUR C.OMSI)SIONER
GOVT OF KARK/-TAKA
BENNERO HAT/LI ROAD.
(By Sri:MANVEN DilL RE/GUY, GA FOR 14:1 2 4. 3, 6 ANT) 7
SR.i,N B DIWANJ1, A.DV C/P/i)
F-/SF; 411411 PEI] SIGN .5 CDV I NO (/4 14(214 OFi)E.RS TI
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ORDER
These writ petitions are filed seeking quashing of order passed by 2rK1 respondent dated 6.10.2010 beating No.SakaAAgu/VePaaKaa/CR-0 1/10-11/322 vide 'Annexure-D', and also for quashing of order passed by W Additional District Judge, Gulbarga. in Misc.Appeal No.25/2011 dated 14.10.2011 vide 'Annexure-P' and for other consequential reliefs.
2. Brief facts leading to these pethions are as under. Third respondent herein who claims himself to be a labour leader filed application before 211d respondent on 12.7.20 10. Based on the said application proceedings was initiated by 211d respondent in CR 1/2010-2011 under Rule 15(1) of Payment of Wages Act, 1936. Tn the said proceedings accepting the submission of 3"' respondent herein to the effect that petitioner has appointed 470 Poura Kannikas w.e.f., June 2007 and In respect of the services rendered by them to the petitioner- corporation wages are not paid for more than 35 months the said application was disposed of by order dated 6. 10.2010 with a direction to petitioner herein to pay the amount which was quantified at Rs.9.26 crorcs which Is in respect of 442 Poura Karmikas only. In the said order a condition was also stipulated 'Ill 45 it ii 'nut urn t H ut lx pill tithn 0 in i.tiimg l jj ii 'ant hail b jtal iiii inici. 1 :u 6 J)tl .11:111111) 3 tic jc 1 )flC ticn n rcsp ndcr said pncc fins in iiit :igirie' eu Lw the a'ue prcferrc'cl a Rn'tc'w PetItion oti 12 11 '4010 vhic h si ihsc queutlv tanie to bt disposed ol bi 01 dc r lit d 31 1 flit t in I tic eJtc on ol R it Idut ) I)t'I!tlfl W t IiItd in )% 10 2e'il. This C ('UI! nb'.t niii d t thcr i pjcil ç 'hn pr ii I cr thc Poy-nuit I .s A ,1( 11 1ha ru C 1tI')t S Ii I main ainat in I LlI%'nksed the rii lWhiitm 1, its osder datuc: 2o.4.2O11. it-it ai1t r nil al u i
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