TRITON VALVES LIMITED MYSORE Vs. LABOUR COURT MYSORE

JUDGEMENT

(1.) THE learned High Court Government Advocate takes notice for 1st respondent. 2nd respondent appears in person.

(2.) BY consent of both sides, the matter is heard and is being disposed of finally at this stage.

(3.) THE petitioner-employer manufactures valves, and the 2nd respondent-workman, a Science Graduate, had been working as a Quality Assistant.