PRENI PRAKASH GROWER Vs. WORKMEN COMPENSATION COMMISSIONER/(DEPUTY LABOUR COMMISSIONER) HALDWANI,& ORS.

JUDGEMENT

(1.) HEARD learned coun­sel for the petitioner Km. Nishat Intezar as well as Sri Gopal Narain for the re­spondents.

(2.) THIS writ petition has been filed by the petitioner challenging the order dated 12.4.2001. By which the amendment sought to be incorporated in the memo of application before the workmen compen­sation commissioner was rejected without assigning any reason. From the perusal of the amendment sought, it is clear that the amendment was necessary to decide the whole dispute.

(3.) THE writ petition it finally disposed of with above directions.