The Karnataka Urban vs Karnataka Urban
2023 Latest Caselaw 2144 Kant

                                                           -1-
                                                                  WA No. 100189 of 2023




                               IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                      DATED THIS THE 10TH DAY OF APRIL, 2023

                                                       PRESENT
                                         THE HON'BLE MR JUSTICE R.DEVDAS
                                                          AND
                                       THE HON'BLE MR JUSTICE RAJESH RAI K
                                     WRIT APPEAL NO. 100189 OF 2023 (L-RES)
                              BETWEEN:

                              THE KARNATAKA URBAN WATER SUPPLY AND
                              DRAINAGE BOARD, BALLARI DIVISION,
                              R/BY ITS EXECUTIVE ENGINEER, BALLARY DIVISION,
                              FORT, BALLARY, DIST. BALLARY.
                                                                                ...APPELLANT
                              (BY SRI. G I GACHCHINAMATH.,ADVOCATE)
                              AND:

                              1.   KARNATAKA URBAN WATER SUPPLY AND
                                   DRAINAGE CONTRACT EMPLOYEES
                                   ASSOCIATION BY ITS PRESIDENT,
                                   NO.58, REDDY STREET, BALLARY.
                              2.   THE COMMISSIONER
           Digitally signed
           by
           MOHANKUMAR
                                   CITY MUNICIPAL CORPORATION, BALLARY.
           B SHELAR
MOHANKUMAR
B SHELAR   Location:
           DHARWAD
           Date:
                              3.   THE COMMISSIONER
           2023.04.12

                                   HOSPET CITY MUNICIPAL COUNCIL, HOSAPETE.
           11:29:28 -0700




                                                                              ...RESPONDENTS
                              (BY SRI.RAVI HEGDE, ADV. FOR R1,
                              SRI.C.V.ANGADI, ADV. FOR R2,
                              SRI.V.M.SHEELVANT, ADV. FOR R3)

                                   THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH
                              COURT ACT, 1961, PRAYING THIS HON BLE COURT TO SET ASIDE
                              THE ORDER DATED 22.11.2022 PASSED BY THE LEARNED SINGLE
                              JUDGE OF THIS HON BLE COURT IN W.P.NO.67491/2011 (L-RES)
                              AND FURTHER TO DISMISS THE SAID WRIT PETITION.

                                   THIS WRIT APPEAL COMING ON FOR ORDERS THIS DAY,
                              R.DEVDAS J., DELIVERED THE FOLLOWING:
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                                        WA No. 100189 of 2023




                          JUDGMENT

R.DEVDAS J., (ORAL):

In view of the decision rendered in Management of

Bharat Fritz Werner Ltd., Bangalore Vs. Bharat Fritz

Werner Karmika Sangha, Bangalore reported in AIR

ONLINE 2022 KAR. 4396, this intra Court appeal challenging

the order of the learned Single Judge arising out an award

passed by the Labour Court is not maintainable. Accordingly,

the writ appeal stands dismissed.

Needless to observe that if the decision rendered in the

above case is set aside at the hands of the Hon'ble Supreme

Court and it is held that such an intra Court appeal is

maintainable, then liberty is reserved to the appellant herein to

revive this case.

Sd/-

JUDGE

Sd/-

JUDGE

MBS