D D GEARS LTD Vs. SECRETARY LABOUR

JUDGEMENT

(1.) This writ appeal has been filed against the Judgment of the learned Single Judge dated 24.02.2004 of this Court by which he has dismissed the Writ Petition.

(2.) We have heard the learned counsel for the parties and perused the record.

(3.) The facts of the case are not being repeated, except where necessary, as the same are already set out in the impugned judgment.