MODERN DRESSES Vs. LABOUR COURT

JUDGEMENT

(1.) Rule. Mr. Subramaniam Iyer, learned advocate appearing for respondent no. 2 waives service of notice of rule. With the consent of learned advocates appearing for the respective parties, the matter is taken up for final hearing.

(2.) By way of present petition, under Articles 14, 21, 226 and 227 of the Constitution of India, following prayers have been made:-

(3.) Pursuant to the notice issued by this Court, Mr. Iyer, learned advocate has put his appearance for the respondent employee and opposed grant of any relief, as prayed for, in this petition.