Shivappa S Badagaudra vs The Management M/S Toyota ...
2022 Latest Caselaw 1454 Kant

  IN THE HIGH COURT OF KARNATAKA AT BENGALURU

        DATED THIS THE 1ST DAY OF FEBRUARY, 2022

                         PRESENT

          THE HON'BLE MRS.JUSTICE S.SUJATHA

                           AND

        THE HON'BLE MR. JUSTICE RAVI V. HOSMANI

               W.A.No.1232/2021 (L - RES)

BETWEEN :
SHIVAPPA S BADAGAUDRA
S/O SHANKARAPPA
AGED 40 YEARS
PHC QTRS, GURUDEVARAHALLI
CHIKKRASINAKERE (P)
MADDUR TALUK, MANDYA DISTRICT.
NOW CAMPTED AT
SHIVAPPA S BADAGAUDRA
AGED 40 YEARS
S/O SHNKARAPPA
NO.C-5, SAPTHIGIRI BUIDLING
DIST. HOSPITAL QURTERS
HAVERI-581110.                              ...APPELLANT

               (BY SRI ANANTHARAM.T.S., ADV.)

AND :
THE MANAGEMENT
M/S. TOYOTA KIRLOSKAR
AUTO PARTS PVT. LTD
PLOT NO.21, ABBANNAKUPPE
BIDAIDI INDSUTRIAL AREA
BIDADI, RAMANGARA DISTRICT-562109
REP BY ITS GENERAL MANGER.                 ...RESPONDENT

          (BY SRI S.N.MURTHY, SENIOR COUNSEL A/W.
                    SRI SOMASHEKAR, ADV.)
                           -2-



      THIS W.A. IS FILED UNDER SECTION 4 OF THE
KARNATAKA HIGH COURT ACT PRAYING TO SET ASIDE THE
ORDER OF THE LEARNED SINGLE JUDGE PASSED IN WP
NO.17324/2021 DATED 05.10.2021, CONSEQUENTLY UPHOLD
THE ORDER DATED 22ND DAY OF JULY 2021 PASSED BY THE
PRESIDING OFFICER OF THE ADDITIONAL INDUSTRIAL
TRIBUNAL BENGALURU IN SERIAL APPLICATION NO.41/2014 IN
AID NO.39/2014 (ANNEXURE-J) ALLOWING THE WRIT APPEAL
IN THE INTEREST OF JUSTICE AND EQUITY.

      THIS APPEAL COMING ON FOR PRELIMINARY HEARING,
THIS DAY, S. SUJATHA, J., DELIVERED THE FOLLOWING:

                     JUDGMENT

We have heard the learned counsel

Sri.Anantharam.T.S., for the appellant and the learned

Senior Counsel Sri.S.N.Murthy, for the respondent.

2. After arguing the matter for some time,

learned counsel for the appellant sought liberty to move

the learned Single Judge for an expeditious hearing of

the Writ Petition.

3. Learned Senior Counsel has no objections

for the same.

4. If the learned counsel for the appellant

makes a submission for expeditious hearing of the

petition, the same may be considered by the learned

Single Judge.

Subject to the aforesaid observations, Writ Appeal

stands disposed of.

In view of disposal of the main appeal, all the

pending applications stand disposed of accordingly.

Sd/-

JUDGE

Sd/-

JUDGE

NC.