HINDUSTAN AERONAUTICS LIMITED Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition has been filed, challenging an order passed by the Labour commissioner, U.P. Kanpur dated 05.05.2020 and a notice dated 03.07.2020 issued by the Presiding Officer, Labour Court (3) U.P., Kanpur, in Adjudication Case No. 115 of 2020.

(2.) In compliance with the order dated 07.12.2020, a better affidavit has been filed by Mr. Mahadeo N. Bobde, presently a Member (Judicial), Board of Revenue at Lucknow and formerly, the Labour Commissioner, U.P., Kanpur Nagar. By an earlier order dated 26.11.2020, the named officer was required to file a personal affidavit for the reasons indicated therein. He filed a personal affidavit on 07.12.2020. It was not found satisfactory. He was granted an opportunity to file a better affidavit. The affidavit dated 16.12.2020 has been filed, in compliance with the order dated 07.12.2020, as already indicated.

(3.) The explanation offered by Mr. Mahadeo N. Bobde is accepted.