POWER TECHNOLOGY CORPORATION Vs. STATE OF UTTARAKHAND AND OTHERS; ASSISTANT LABOUR COMMISSIONER AND ANOTHER

JUDGEMENT

(1.) Both items being connected, as they relate to the affairs of the same body, we are disposing of the same by a common judgment.

(2.) The prayer in Writ Petition (MS) No. 1735 of 2016, from which Special Appeal No. 194 of 2016 arises, is as follows:

(3.) These are the facts stated in Writ Petition (MS) No. 1735 of 2016, from which Special Appeal No. 194 of 2016 arises: