BHADRA SAHAKAN SAKKARE KARKANE NIYAMITHA EMPLOYEES AND WORKERS UNION (REGD.) Vs. THE STATE OF KARNATAKA AND ORS.

JUDGEMENT

(1.) The petitioner is the Employees' and Workers' Union of Bhadra Sahakan Sakkare Karkhane Niyamitha, Davanagere. This writ petition was presented by the Union for a mandamus directing the second respondent -Commissioner for Cane to issue an appropriate order by way of recovery certificate for making payment of arrears of wages to its members.

(2.) The 5th respondent had availed certain financial assistance from the Ratnakar Bank Limited, Dharwad. Ratnakar Bank Limited filed a writ petition in No. 36639/2011 challenging the validity of the order dated 16.9.2011 passed by the Commissioner for Cane Development and Director of Sugar in Karnataka and for a direction to the said authority to hand over sugar stock lying in godown of Bhadra Sahakan Sakkare Karkhane Limited, Doddabathi District, Davanagere, third respondent herein. The farmers filed writ petitions in Nos. 17669 to 17679/2012 seeking a direction to the Deputy Commissioner, Davanagere District to disburse the amount due to them by the Karkhane.

(3.) All these cases were coming up together for orders before the Court. In W.P. No. 36639/2011 filed by the Ratnakar Bank Limited, an interim order was passed on 5.9.2012 as under: