H.M. VENKATESH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This writ petition is filed in the backdrop of a call for strike given by respondent No.7 from 24/3/2023. The contention of the petitioner is that the proposed strike would seriously affect the daily lives of public especially the students who are facing their annual examinations as they are largely dependent on public transport to reach the examination centres.

(2.) This Court, vide order dtd. 23/3/2023, directed respondent No.7 not to proceed with the strike for a period of three weeks. This Court also made it clear that this interim order would not come in the way of conciliation meeting which was scheduled on 6/4/2023. Admittedly, subsequent to the order passed by this Court, respondent No.7 withdrew its call for strike.

(3.) The learned Additional Government Advocate, on instructions, submits that the parties could not arrive at any settlement in the conciliation meeting and a report is submitted in that behalf to the Competent Authority.