The Division Controller, Nwkrtc vs Sri. Umesh Muralidhar Mohite
2024 Latest Caselaw 27517 Kant

Karnataka High Court

The Division Controller, Nwkrtc vs Sri. Umesh Muralidhar Mohite on 15 November, 2024

Author: H.T.Narendra Prasad

Bench: H.T.Narendra Prasad

                                                -1-
                                                         NC: 2024:KHC-D:16728-DB
                                                         WA No. 100352 of 2024




                      IN THE HIGH COURT OF KARNATAKA, DHARWAD BENCH

                            DATED THIS THE 15TH 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. 100352 OF 2024 (L-KSRTC)

                   BETWEEN:

                   THE DIVISION CONTROLLER, NWKRTC
                   CHIKKODI DIVISION, DIVISIONAL OFFICE, CHIKKODI,
                   REPRESENTED BY ITS CHIEF LAW OFFICER
                   NWKRTC CENTRAL OFFICER, GOKUL ROAD, HUBBALLI.
                                                                     ...APPELLANT
                   (BY SRI. ANNASAHEB SHALEPAR, ADVOCATE REP.
                         SMT. VEENA HEGDE, ADVOCATE)

                   AND:

                   SHRI. UMESH MURALIDHAR MOHITE
                   AGE. 31 YEARS, OCC. NIL,
Digitally signed
by MANJANNA E      R/O. NEAR SHIVAJI CIRCLE,
Location: HIGH
COURT OF
                   BARAPETH GALLI, AT.POST. JAMAKHANDI
KARNATAKA          DIST. BAGALKOT-587 301
DHARWAD
BENCH                                                              ...RESPONDENT
Date: 2024.11.20
10:26:14 +0530     (BY SRI. M.S. HARAVI, ADVOCATE)

                        THIS WRIT APPEAL IS FILED U/S.4 OF KARNATAKA HIGH
                   COURT ACT, 1961, PRAYING TO, SET ASIDE THE ORDER PASSED BY
                   LEARNED SINGLE JUDGE ON IA NO. 1/2023 IN WP NO.145226/2020
                   DATED. 6/12/2023 BY ALLOWING THIS WRIT APPEAL.

                        THIS APPEAL, COMING ON FOR ORDERS,            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:16728-DB
                                                 WA No. 100352 of 2024




                               ORAL JUDGMENT

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

This Court in W.A.No.100224/2023 disposed of on

15.07.2024 held that a Co-ordinate Bench of this Court in

W.A.No.100230/2023 placing reliance on the decision in the

case of Management of Bharat Fritz Werner Ltd.,

Bangalore vs. Bharat Fritz Werner Karmika Sangha,

Bangalore1 held that intra-Court appeal challenging the

order of learned Single Judge arising out of an award passed

by the Labour Court is not maintainable. Following the

judgments of this Court in Bharat Fritz Werner Karmika

Sangha (supra), W.A.No.100224/2023 disposed of on

15.07.2024 and W.A.No.100321/2024 and connected

matters disposed of on 13.11.2024, this appeal stands

dismissed as not maintainable.

Sd/-

(H.T.NARENDRA PRASAD) JUDGE

Sd/-

(VENKATESH NAIK T) JUDGE

AIR Online 2022 KAR 4396