Sangappa S/O. Basappa Koppad vs The Management Of Ksrtc
2023 Latest Caselaw 2191 Kant

                                                            -1-
                                                                    WA No. 100447 of 2022




                                IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                                         DATED THIS THE 12TH DAY OF APRIL, 2023

                                                        PRESENT
                                          THE HON'BLE MR JUSTICE R.DEVDAS
                                                           AND
                                         THE HON'BLE MR JUSTICE RAJESH RAI K
                                         WRIT APPEAL NO. 100447/2022 (L-KSRTC)
                              BETWEEN:

                              SANGAPPA S/O. BASATAPPA KOPPAD,
                              AGE : 43 YEARS, OCC.: DRIVER CUM CONDUCTOR,
                              R/O. D.S. HADAGALI, TQ. RON,
                              DIST. GADAG-581 116.
                                                                             -    APPELLANT
                              (BY SRI. SANTOSH B MALLIGAWAD, ADVOCATE)

                              AND:

                              THE MANAGEMENT OF KSRTC,
                              GADAG DIVISION REPRESENTED BY
                              ITS DIVISIONAL CONTROLLER,
                              GADAG DIVISION, GADAG.
                              THE PETITIONER IS REPRESENTED
                              BY THE CHIEF LAW OFFICER,
                              CENTRAL OFFICE, GOKUL ROAD,
           Digitally signed
           by
           MOHANKUMAR
                              HUBBALLI-580 029.
           B SHELAR
MOHANKUMAR
B SHELAR   Location:
           DHARWAD
           Date:
           2023.04.13
                                                                         -       RESPONDENT
           11:24:37 -0700

                              (BY SRI. SHIVAKUMAR S BADAWADAGI, ADVOCATE)

                                     THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH COURT

                              ACT, 1961, PRAYING TO SET ASIDE THE JUDGMENT DATED 25.07.2022

                              PASSED BY LEARNED SINGLE JUDGE IN W.P. NO.111206/2015 & ETC.


                                     THIS WRIT APPEAL, COMING ON FOR PRELIMINARY HEARING,

                              THIS DAY, R.DEVDAS J., MADE THE FOLLOWING:
                                   -2-
                                            WA No. 100447 of 2022




                               ORDER

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 BVV