MURLI DHAR Vs. APSARA BISCUITS COMPANY

JUDGEMENT

(1.) The present petition has been filed for challenging the order dtd. 9/12/2021 and 20/4/2022.

(2.) The facts required for the adjudication of the present matter can be recapitulated very briefly. In LIR No. 3887/2016 the petitioner's claim was rejected by the learned Labour Court vide order dtd. 15/4/2019 on the ground that the petitioner-workman had failed to lead the evidence.

(3.) This was challenged by the petitioner-workman vide W.P.(C) No. 8487/2019.This Court vide order dtd. 14/1/2020 inter alia held as under;