LAWS(KAR)-2022-6-996

D. R. RANGASWAMY Vs. ASSISTANT LABOUR COMMISSIONER

Decided On June 08, 2022
D. R. Rangaswamy Appellant
V/S
ASSISTANT LABOUR COMMISSIONER Respondents

JUDGEMENT

(1.) There is no representation on behalf of the petitioners.

(2.) Learned AGA, for respondent No.1 and Smt.H.R.Renuka, learned counsel for respondents 2 to 6 have appeared in person.

(3.) Heard and perused the Writ papers with care. While addressing argument learned Counsel Smt.H.R.Renuka, has drawn the attention of the Court to paragraph No.8 of the Memorandum of Writ Petition. I have perused the pleadings of the Writ Petition with care. The petitioners have stated that petitioners are seeking remedy under Article 226 of the Constitution of India as the alternative remedy before Deputy Labour Commissioner would not be efficacious.