GUJARAT MAZDOOR SABHA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By means of the present petition, the petitioner seeks the following reliefs :

(2.) It is submitted by Mr.Harsh K.Raval, learned advocate for the petitioner that in view of the Notification dtd. 21/11/2025 issued by the Ministry of Labour and Employment, Government of India, notifying the Occupational Safety, Health and Working Conditions Code, 2020, the cause of action for filing the present petition does not survive.

(3.) In view of the above, the present petition is rendered infructuous at this stage. Dismissed as infructuous.