LAWS(UTN)-2022-5-100

ASHISH TYAGI Vs. REGIONAL LABOUR COMMISSIONER

Decided On May 17, 2022
Ashish Tyagi Appellant
V/S
REGIONAL LABOUR COMMISSIONER Respondents

JUDGEMENT

(1.) Mr. Ashish Kumar Tyagi, petitioner in person.

(2.) Mr. I.P. Kohli, Advocate for respondent nos. 2 and 3.

(3.) Heard learned counsel for the parties.