VINAYAKA TALKIES A PARTNERSHIP FIRM REP. BY ITS PARTNER R.N. SRINIVAS Vs. DY. LABOUR COMMISSIONER AND AUTHORITY, HASSAN REGION, ASST. LABOUR COMMISSIONER AND AUTHORITY, APPOINTED UNDER PAYMENT OF GRATUITY ACT, CHIKKAMAGALUR DIVISION AND PUTTASWA

JUDGEMENT

(1.) IN this writ petition under Articles 226 and 227 of the Constitution of India, the petitioner has called in question, the order dated 16.4.2012, passed by the first respondent in Case No. DLOH/PGA/SR -82/2009 -10 vide Annexure -J. By the impugned order at Annexure -J, the first respondent has dismissed the appeal filed by the petitioner. Therefore, this writ petition.

(2.) BRIEFLY stated the facts are:

(3.) THE learned Government Pleader also submitted that the impugned order is devoid of reasons.