The Karnataka State vs Sri Govind S/O Ramachandra Ingalagi
2024 Latest Caselaw 26500 Kant

Karnataka High Court

The Karnataka State vs Sri Govind S/O Ramachandra Ingalagi on 6 November, 2024

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                                  -1-
                                                        NC: 2024:KHC-D:16180-DB
                                                         WA No. 100167 of 2023



                                IN THE HIGH COURT OF KARNATAKA,
                                          DHARWAD BENCH
                            DATED THIS THE 6TH DAY OF NOVEMBER, 2024
                                             PRESENT
                          THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                                                AND
                            THE HON'BLE MR. JUSTICE VENKATESH NAIK T

                             WRIT APPEAL NO. 100167 OF 2023 (L-RES)

                   BETWEEN:
                   THE KARNATAKA STATE,
                   WAREHOUSING CORPORATION, BEEJA BHAVAN,
                   BELLARI ROAD, HEBBAL, BANGALURU-24,
                   REP. BY MANAGING DIRECTOR.
                                                                    ...APPELLANT
                   (BY SRI. SUNIL S. DESAI, ADVOCATE)
                   AND:
                   SRI. GOVIND S/O. RAMACHANDRA INGALAGI,
                   AGE ABOUT 46 YEARS, OCC.UNEMPLOYED,
                   R/O. MULAGUND, TQ & DIST.GADAG-581201.

                                                                  ...RESPONDENT
                   (BY SRI. H. M. DHARIGOND AND
Digitally signed
by JAGADISH T
R                     SRI. MAHESH K. GUDI, ADVOCATES)
Location: High
Court of
Karnataka,
Dharwad
Bench
                         THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH
                   COURT ACT, 1961, PRAYING TO SET ASIDE THE ORDER OF THE
                   LEARNED SINGLE JUDGE MADE IN W.P. NO.22673/2018 DATED
                   20-10-2022 AND CONSEQUENTLY ALLOW THE WRIT PETITION, IN
                   THE INTEREST OF JUSTICE AND EQUITY AND ETC.


                         THIS APPEAL, COMING ON FOR PRELIMINARY HEARING, THIS
                   DAY, JUDGMENT WAS DELIVERED THEREIN AS UNDER:

                   CORAM:    THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD
                              AND
                              THE HON'BLE MR. JUSTICE VENKATESH NAIK T
                                             -2-
                                                    NC: 2024:KHC-D:16180-DB
                                                     WA No. 100167 of 2023




                                    ORAL JUDGMENT

(PER: THE HON'BLE MR. JUSTICE H.T.NARENDRA PRASAD)

This appeal is filed challenging the order passed by the

learned Single Judge in W.P.No.22673/2018.

2. In W.P.No.22673/2018, the appellant has

challenged the order passed by the Labour Court under the

Industrial Disputes Act, 1947. The Division Bench of this

Court in W.A. No.100091/2024 dated 03.06.2024, following

the judgment of the Co-Ordinate Bench of this Court passed

in W.A.No.497/2022 dated 29.06.2022, has dismissed the

appeal on the ground that appeal is not maintainable under

Section 4 of the Karnataka High Court Act.

3. Following the order passed in

W.A.No.100091/2024 and W.A.No.497/2022, this appeal is

dismissed.

Sd/-

(H.T.NARENDRA PRASAD) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE