HASANAMBA Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The present Writ Petition is filed calling in question the order dtd. 17/3/2021, under which Respondent Nos.1 to 3 have referred the dispute to the Labour Court.

(2.) It is the contention of the learned Senior Counsel for the Petitioner that the Petitioner did not have an opportunity to appear before the Conciliation Officer; that due to Covid Pandemic restrictions, the Petitioner could not appear before the Conciliation Officer; since the issue involved in this Writ Petition is referred to a larger Bench of 9 judges of the Hon'ble Supreme Court, Annexure-A dtd. 17/3/2021 is liable to be quashed.

(3.) Per contra, learned AGA for Respondent Nos.1 to 3 submits that the Petitioner has been notified of the proceedings before the Conciliation Officer.