DIVISIONAL CONTROLLER Vs. ASSISTANT LABOUR COMMISSIONER

JUDGEMENT

(1.) Sri.Hareesh Bhandary.T., learned counsel for the petitioner, Smt.Anitha., learned HCGP for respondents 1 & 2 and Sri.K.Srinivasa., learned counsel for caveator/ respondent No.3 have appeared in person.

(2.) The brief facts are these:

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