SANDESHA D. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The facts leading to the filing of the petition are as follows -

(2.) On 14/11/2015 a communication was addressed by the Human Resources Officer of M/s.Avery Dennison (India) Pvt. Ltd., which reads as follows -

(3.) As could be seen from the above communication, the Organisation called Dalit Panther's of India contended that an attempt was being made to dispense with the services of complainant - Mr.Bettaswamy and this attempt was improper since it was aimed at him as he was a person belonging to Scheduled Caste.