SUKARMA TECHNOLOGIES PVT LTD Vs. RAJIV NAINWAL

JUDGEMENT

(1.) I have serious doubts as to whether this petition would at all be maintainable under Article 227 of the Constitution of India. Nonetheless, in view of the request made, I am entertaining the matter.

(2.) The only prayer of the petitioner, as canvassed by Mr. Gupta, learned Counsel for the petitioner is that the office of the Joint Labour Commissioner, Labour Department, New Delhi, which is presently hearing Case No. 02/PGA/LO/NDD/2022/650-652, filed by an employee Rajiv Nainwal against the petitioner, should be directed to extend the facility of virtual hearing to the petitioner.

(3.) The record does not indicate that any such request was made before the learned Joint Labour Commissioner and rejected.