B. M. VEENA Vs. DIVISIONAL CONTROLLER

JUDGEMENT

(1.) Heard.

(2.) In view of the order passed by the Apex Court dtd. 10/1/2022 in Misc.No.21/2022 filed in Suo Motu Writ Petition (c) No.3/2020, the delay in filing the appeal stands condoned.

(3.) This writ appeal has been filed challenging the final order dtd. 6/12/2021 passed in W.P.No.3398/2018 whereby, the writ petition preferred by the appellant under Articles 226 and 227 of the Constitution of India challenging the award dtd. 28/1/2014 in I.D.No.22/2012 passed by the III Additional Labour Court, Bengaluru was dismissed.