TOTAL SOLUTIONS Vs. ASST. LABOUR COMMISSIONER

JUDGEMENT

(1.) Petitioner should have impleaded Principal Secretary, DPAR as a necessary and proper party.

(2.) The petitioner's counsel is hereby directed to implead the said officer as a necessary and proper party during the course of the day. The petitioner's counsel is permitted to carry out necessary amendment in the Court itself.

(3.) Learned State counsel accepts notice for respondents.