ADITYA BIRLA INSULATORS Vs. COMMISSIONER OF LABOUR

JUDGEMENT

(1.) This Letters Patent Appeal under clause 15 of the Letters Patent is at the instance of an employer and is directed against order dated 26th February 2013 passed by the learned Single Judge of this Court in Special Civil Application No. 670 of 2013 by which the learned Single Judge, after passing some direction upon the Industrial Tribunal, refused to interfere with the order impugned.

(2.) Being dissatisfied, the unsuccessful applicant of the writ-application has come up with the present Letters Patent Appeal.

(3.) In the Special Civil Application No. 670 of 2013 filed by the appellants before us, the following prayers were made: