UNITED NEWS OF INDIA Vs. ASSISTANT LABOUR COMMISSIONER

JUDGEMENT

(1.) Heard.

(2.) The petitioner is challenging the order passed by the Competent authority under the provisions of Working Journalists and other newspapers employees (conditions of service) and Miscellaneous Provisions Act, 1955.

(3.) Learned Advocate for the petitioner relied upon the petitioner's admission recorded in page No.28 Annexure-D, page 30 Annexure-E and Page 32 Annexure-F. These documents reveal as follows:-