VENKATSWAMMY REDDY Vs. KEMS FORGING LTD.

JUDGEMENT

(1.) Sri.Joshi Dattatraya Madhava Rao., learned counsel for the petitioner and Sri.Anand.K.R., learned counsel for the respondent have appeared through video conferencing.

(2.) The order dtd.:25/10/2021 passed by the II Addl. Labour Court, Bengaluru in I.D.No.88/2014 on I.A.No.3 vide Annexure-E is called into question in this Writ Petition on several grounds as set out in the Memorandum of Writ Petition.

(3.) Learned counsel for the petitioner and the respondent have urged several contentions. Heard, the contentions urged on behalf of the respective parties and perused the Writ papers with utmost care.