LAWS(GJH)-2012-11-74

TOPS SECRURITY LTD Vs. LABOUR ENFORCEMENT OFFICER

Decided On November 06, 2012
Tops Secrurity Ltd Appellant
V/S
LABOUR ENFORCEMENT OFFICER Respondents

JUDGEMENT

(1.) THIS Letters Patent Appeal has been filed challenging the judgment dated 8.10.2012 passed by the learned Single Judge in Special Civil Application No.3286 of 2012 by which the learned Single Judge has dismissed the writ petition, affirming the order dated 27/28.12.2011 passed by the respondent.

(2.) WE have heard Mr. Navin K. Pahwa, learned counsel assisted by Mr. Pratik P Thakkar appearing for the appellant. .

(3.) LEARNED counsel for the appellant has urged that the respondent has filed an application with delay condonation application which was condoned by the authority and, therefore, the appellant is entitled for similar treatment and delay in filing the application under Rule 29 (4) of the Rules was liable to be condoned. He placed reliance on the decision of the Division Bench of this Court in D. R. Industries Limited and another v. Union of India and others, 2008 (3) GLH 662 and the decision in Gujarat State Road Transport Corporation through Divisional Controller, Rajkot v. AnwarHusain Mohammadbhai Kadri, 2009 (2) GLR 1778.