LAWS(KAR)-2011-3-21

SAI SECURITIES Vs. KARNATAKA STATE COMMISSION FOR SCHEDULED CASTE AND SCHEDULED TRIBES

Decided On March 24, 2011
SECURITIES, BANGALORE Appellant
V/S
KARNATAKA STATE COMMISSION Respondents

JUDGEMENT

(1.) In this writ petition, Petitioner is challenging the order dated 19.02.2010 passed by the lst Respondent - Kamataka State Commission for Scheduled Castes & Scheduled Tribes (for short, 'the Commission') vide Annexure-G. Petitioner has also sought for quashing the entire proceedings initiated before the 1st Respondent - Commission in Case No. 59/2009.

(2.) It is the case of the Petitioner that it is an entity providing human resources both skilled and unskilled for various organizations including Public Sector Undertakings. The 2nd Respondent issued a tender notification dated 29.10.2009 calling for bids providing services of Janitors, Security Personnel, Drivers and Electricians to be positioned at Vani Vilas Hospital, Bangalore. Petitioner submitted tender for providing services of Janitors and Security Personnel. They were the successful bidders for providing services of Janitors only. The contract was awarded to the Petitioner for providing service of Janitors and work order in this regard was issued on 07.01.2010.

(3.) It is alleged by the Petitioner that the 3rd Respondent claiming to be the President of an organization known as Unorganised Labour Union' demanded a sum of ' 1,00,000/-towards what he claimed as 'protection money' failing which he stated that the Petitioner would have to face hurdles. As the Petitioner did not heed to the request, it is alleged that the 3rd Respondent started visiting the contracted premises and made repeated attempts to disrupt the work carried on by the employees of the Petitioners, as a result, the Petitioner lodged a police complaint on 09.01.2010 before the Victoria Hospital Police Station. Yet another complaint was filed on 10.01.2010 before the same police. When no action was taken by the police, the Petitioner filed a writ petition before this Court. After a direction was issued by this Court to take necessary action, it is urged that the police have taken some action.