ILAMCHAND Vs. EMPLOYEE COMPENSATION

JUDGEMENT

(1.) Heard Sri Vidya Kant Shukla, learned counsel for the petitioner, Sri Chandan Agarwal, learned counsel appearing for the respondent Corporation and perused the record.

(2.) By means of this writ petition, under Article 226 of the Constitution of India, the petitioner has sought for a writ of mandamus commanding the Deputy Labour Commissioner to decide the pending matter of the petitioner under the Employees Compensation Act, 1923 registered as Employees Compensation Application No.6 of 2016

(3.) Sri Agrawal, learned counsel appearing for the respondent Corporation does not have any objection if the direction is issued for expeditious disposal of the pending application for compensation before the Deputy Labour Commissioner, namely, respondent no.1 to the writ petition