B M Venkatesh Reddy vs The Management Of Keb on 11 June, 2010

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Karnataka High Court

B M Venkatesh Reddy vs The Management Of Keb on 11 June, 2010

Bench: Ram Mohan Reddy

_ E-
IN THE HIGH COURT OF KARNATAKA, BANGALORE

DATED THIS THE 1 1TH DAY OF JUNE, 201..0_

BEFORE

THE HON'BLE MR.JUSTICE RAM   k V' 

WRIT PETITION No. 392o2"or?  
B EEN _   to , .  _

Sri. B.1Vi. Venkatesh Reddy.  .2
S/o Maikarina Reddy,

Aged about 50 years, 

Working as Driver,

CSD-1, BESCOM,

DaVanage_re'..D'iVi-sjon.   A 2'

Agadi Road; _v  _  .
Near:ViC1Yarthi'3h?lV3IiI;-._'""--- '

Davanagere M 570    " ~ .  ..PETITi0NER

{By Sri.  2' €-ijiV;:1iv.a;saA,' {j

    .....

' of KEEL ~_ Now KPTCL.

Kaveri _33ha_\.'an , Bangalore "-- 560 001.

Representing by its

2. it Managing Director. ..R£3SPONDEN'l' This Writ Petition is filed under Articles 226 and 227 Dﬁof the Constitution of India praying to quashing the " impugned award passed by the iridustriai Tribunai, Bangalore in I.D.No.75/ I989 dated 14.12.2006 Vide AImexure--A only insofar as the petitioner is concerned. ix! THIS PETITION COMING ON FOR PRL.HEARI;$.Ifc*ia.THIs DAY, THE COURT MADE THE FOLLOWING: -- The petitioner claiming :;dbe« opne of 1'. in the order of reference made by the Stat_ep'G--o've1:riIrrent registered as I.D.No.75/19'8§"Ifor the post of driver, aggrievedtby reference, by common award dated I.D.No.75/ 1989 and fépreseiltezd this petition on

31.V1'2i;'20f}'9.. frififlmittpedflyf,'thevpetitioner is a member of a Trade Union which espoused his cause before i'._he*~*'industria1 Tribunal, Bangaiore. in 35/ """ "whence the petitioner was not a witness while other workmen were in other words, the petitioner though pp p represented by a Trade Union, having suffered an award V' *».rejeeting his eiaim for absorption to the post of driver in the respondent ~ Management, the filing of this Writ petition after a delay of more than 3 years without Lek w __'3._ showing sufficient cause, negligence, inacti01jV"af1d"'1ack of bona fides is attributable to the petitio1'ie'r.V is 4_ rej eeted.

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Karnataka High Court