The South Management Of Sports ... vs Sri Shivaputrappa S/O ...
2023 Latest Caselaw 2168 Kant

                                                          -1-
                                                                   WA No. 100228 of 2023




                               IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                      DATED THIS THE 11TH DAY OF APRIL, 2023

                                                       PRESENT
                                         THE HON'BLE MR JUSTICE R.DEVDAS
                                                          AND
                                       THE HON'BLE MR JUSTICE RAJESH RAI K
                                     WRIT APPEAL NO. 100228 OF 2023 (L-RES)

                              BETWEEN:


                              1.   THE SOUTH MANAGEMENT OF SPORTS AUTHORITY OF
                                   INDIA
                                   BY ITS EXECUTIVE DIRECTOR, NETAJI SUBHAS
                                   SOUTHERN CENTRE, BENGALURU 56

                              2.   THE ASSISTANT DIRECTOR (IN CHARGE)
                                   SPORTS AUTHORITY OF INDIA, TRAINING CENTRE,
                                   HOCKEY STADIUM, LAN GOLF ROAD,
                                   AKKITIMMANAHALLI, BENGALURU 25

                              3.   THE MANAGEMENT OF SPORTS AUTHORITY OF INDIA
           Digitally signed        TRAIANING CENTRE, BY ITS ADMINISTRTOR,
           by
           MOHANKUMAR
           B SHELAR
                                   SAPTAPUR ROAD, DHARWAD 580001
MOHANKUMAR Location: High
B SHELAR   Court of
           Karnataka,
           Dharwad
           Date:
           2023.04.12
           11:18:23 +0530                                                    ...APPELLANTS
                              (BY SRI. VENKATESH M KHARVI, ADVOCATE)

                              AND:


                                   SRI SHIVAPUTRAPPA S/O VIRUPAKSHAPPA KANAVI
                                   AGE. 55 YEARS, OCC. EMPLOYEE (TEMPORARY STATUS),
                                   R/O. AT AND POST. GOJANUR, TQ. LAXMESHWAR,
                                   DIST. GADAG 582116
                             -2-
                                          WA No. 100228 of 2023




                                                     ...RESPONDENT

(SRI. RAVI HEGDE AND SRI. VINAY KUMAR BHAT, ADVOCATES)

      THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH
COURT ACT, 1961, PRAYING THIS HON BLE COURT TO, A) CALL FOR
THE ENTIRE RECORDS IN W.P.NO.105518/2022 (L-RES) ON THE
FILE OF HON BLE SINGLE JUDGE OF THIS HON BLE COURT.B) SET
ASIDE THE ORDER PASSED BY HON BLE SINGLE JUDGE OF THIS
HON BLE COURT IN W.P.NO.105518/2022 (L-RES) DTD.06/12/2022.

     THIS APPEAL, COMING ON FOR FINAL HEARING, THIS DAY,
THE COURT DELIVERED THE FOLLOWING:

                         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

WA No. 100228 of 2023

appeal is maintainable, then liberty is reserved to the

appellant herein to revive this case.

Sd/-

JUDGE

Sd/-

JUDGE

SVH