LAWS(KAR)-2011-11-126

S.P. GOPAL S/O. P.K. PEMMAIAH Vs. THE LABOUR COMMISSIONER KARMIKA BHAVANA. BANNERGHATTA ROAD, BENGALURU, THE MANAGEMENT OF M/S. MYSORE CHROME TANNING COMPANY REP. BY ITS MANAGING DIRECTOR P.8. NO. 2604 NEAR GEF POST OFFICE, MYSORE ROAD, BENGALUR

Decided On November 04, 2011
S.P. Gopal S/O. P.K. Pemmaiah Appellant
V/S
Labour Commissioner Karmika Bhavana. Bannerghatta Road, Bengaluru, The Management Of M/S. Mysore Chrome Tanning Company Rep. By Its Managing Director P.8. No. 2604 Near Gef Post Office, Mysore Road, Bengalur Respondents

JUDGEMENT

(1.) IN this writ petition, petitioner has prayed for a writ in the nature of certiorari to quash the Order at Annexure -K dated 11.8.2010 passed by the first respondent.

(2.) IT is seen from the record that for non -implementation of the Award dated 13.08.1984 in reference No.43/1980, the petitioner made an application requesting the first respondent to grant leave to prosecute respondents 2 and 3.

(3.) I heard the arguments on both the side and perused entire writ petition papers.