Janardhana vs The Management Of
2022 Latest Caselaw 5598 Kant

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 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 28TH DAY OF MARCH 2022

                        PRESENT

       THE HON'BLE MR. JUSTICE ALOK ARADHE

                          AND

   THE HON'BLE MR.JUSTICE S. VISHWAJITH SHETTY

            W.A. NO.589 OF 2021 (L-TER)
                        IN
            W.P.No.12624 OF 2010 (L-TER)

BETWEEN:

JANARDHANA
S/O SRI. SANJEEVAIAH
R/AT. BUKQ SAGAR, ELLYOOR POST
KUNIGAL TALUK, BANGALORE DIST-562123.
                                         ... APPELLANT
(BY MR. K.S. SUBRAHMANYA, ADV.,)

AND:

THE MANAGEMENT OF
ELASTREX POLYMERS PVT. LTD.
8, GANGADHARANAPALYA
KASABA HOBLI, NELAMANGALA
BANGALORE DISTRICT-562123
REPRESENTED BY ITS MANAGER PRODUCTION.
                                         ... RESPONDENT
(BY MR. PRABHAKAR RAO, ADV.,)
                          ---

      THIS WRIT APPEAL IS FILED U/S 4 OF THE KARNATAKA
HIGH COURT ACT PRAYING TO SET-ASIDE THE ORDER DATED
19/08/2011 PASSED BY THE LEARNED SINGLE JUDGE IN WRIT
PETITION NO.12624/2010 (L-TER) AND HOLD THAT THE
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APPELLANT WORKMAN IS ENTITLED TO CONTINUE IN SERVICE
WITH FULL BACK WAGES, CONTINUITY OF SERVICE AND ALL
OTHER CONSEQUENTIAL BENEFITS.

     THIS W.A. COMING ON FOR PRELIMINARY HEARING, THIS
DAY, ALOK ARADHE J., DELIVERED THE FOLLOWING:

                           JUDGMENT

Mr.K.S.Subrahmanya, learned counsel for the

appellant.

Mr.Prabhakar Rao, learned counsel for the respondent.

Heard on I.A.No.1/2022, an application seeking

amendment.

This intra Court appeal was initially filed against the

order dated 19.08.2011 passed by the learned Single Judge

in W.P.No.12624/2010.

2. By way of proposed amendment, the appellant now

seeks to challenge the order dated 31.03.2021 passed by the

learned Single Judge in W.P.No.39343/2016.

3. In view of the aforesaid, this appeal is disposed of

with liberty to the appellant to challenge the order dated

31.03.2021 passed in W.P.No.39343/2016 in accordance

with law.

4. In view of disposal of the appeal, the pending

interlocutory applications do not survive for consideration

and are accordingly disposed of.

Sd/-

JUDGE

Sd/-

JUDGE

RV