INDI PHARMA PVT LTD Vs. STATE OF GOA

JUDGEMENT

(1.) HEARD Mr. Pangam, Learned counsel for the petitioner and Ms. P. Kamat, learned Additional Government Advocate for the respondents no.1(a), 1(b) and 3.

(2.) BY this petition, the petitioner has taken exception to the order dated 2.6.2008 passed by the Minister for Labour, the Appropriate Authority under Section 25 -N of the Industrial Disputes Act, 1947( "the Act" for short).

(3.) THE case of the petitioner is as follows: -