SUNITA MAHADEO ATHAWALE Vs. BHARAT SANCHAR NIGAM LTD

JUDGEMENT

(1.) Heard finally.

(2.) I find that that is not the reason given by Assistant Labour Commissioner, Central I Nagpur for refusing to exercise jurisdiction.

(3.) Accordingly, impugned order dated 24.4.2008 is hereby quashed and set aside. Said Officer i.e. respondent no.3 is hereby directed to register conciliation proceedings and to proceed further in accordance with law. Rule accordingly. No order as to cost.