NITIN Vs. GOVT LABOUR OFFICER

JUDGEMENT

(1.) RULE. Rule is made returnable forthwith. As the pleadings are complete, petition is heard finally by consent of parties.

(2.) THE copy of vernacular text of the impugned order, which is at page 24, reveals that the respondent no. 1 has examined and ruled upon the reasons assigned by the petitioner in the notice, by which he had expressed loss of faith in the representatives, and requested for calling of a meeting and voting to elect fresh representatives.

(3.) IN the Affidavit-in-Reply, the action is being justified on the ground stated in paragraph 4 thereof.