Karnataka High Court
Shri S Sreedhara Setty vs The Divisional Controller on 16 December, 2011
Author: Ram Mohan Reddy
Bench: Ram Mohan Reddy
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& > Sere DATE, BG QOU RT OF RARTATAA AT DANGALORE BE PORE it PETITION NO:4g775/201i-c/ Ww ~ IT PE OW NO:19828/2609 (ESET GAS ¢ CONDUCTOR, ° DAVAHAGERE DIVIRIOE DCM ROAD, ANGANEYA LETOUT, DAM z AHAGERE., @Y ox 3.8 wicca ABV.
TanD biv ASIONAL CONTROLLER » DAVAN ESS cafe DIVISION, PETITION 08 FILE UNDER ARTICLE 226 AND Pens 1 7 227 GF THE CONGITNINON OF INDIA PRAYING TO CALL FoR THE RECORDS AND ISSUE A WRIT IN THE HATURE OF CERTIORARD QUASHING THE IMPUGHEERD AWARD DATED ii.wa008 FASEED BY THE LABOUR COUNT, HUSLI, i (NEA URE-D TO TRE Wer PerTcnor E.LD.BO 22/2005 AT J S Anh ie © Be 8 Bae tg & THE RUA AG Bae T © ESET, DAY: ANAC ERC. DIMISION, DAVANAGERE., BE PRESENTED BY DIVISIONAL CONTROLLER.
(2Y SRT ELS SA ARATE RUMAR, ADY..) 7 aw si SRIDHARA SHETTY. AGED ABOUT 52 YEARS, 5/O SEI RANUMANTEA ' SMETIY, Oot CONDUCTOR, - POEBE ve a 169, EBRIC LAYOUT, DAVANAGERE.-.
EAS WE i Be TEN ve 05 FILE ODEs ARTICLE 226 AWE CORDS AND ISSUE A WRIT OF CERTIORARL OR ORDER
-_ BCTION OR MT THE NATURE OF WRIT QUASHING THE
- See SUGHED AWARD DATED 11.23.2009 ANNEXURE-E) rassep a ELD.NO.22/2005 BY THE PRL. LABOUR COURT, HUI, ABD THESE WRIT FRTITNONS COMING OF FOR PRELIMINAGY ERASING, THIS DAY, THE COURT MADE TeE PoLLOWwMeG.
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