INDIAN COFFEE WORKERS COOP SOCIETY LTD INDIAN COFFEE HOUSE SDF CANTEEN, SEEPZ, ANDHERI (EAST) MUMBAI Vs. SECRETARY, INDUSTRIES, ENERGY & LABOUR DEPARTMENT, GOVERNMENT OF MAHARASHTRA, MANTRALAYA MUMBAI

JUDGEMENT

(1.) Rule, with the consent of the learned counsel for the parties made returnable forthwith and heard.

(2.) The writ jurisdiction of this Court under Article 226 of the Constitution of India is invoked against the letter/communication dated 15/05/2013 of the State of Maharashtra in the Industries, Energy and Labour Department by which the Petitioner is communicated that exemption cannot be granted to the Petitioner for the period claimed for the reasons mentioned in the said letter.

(3.) The facts giving rise to the filing of the above Writ Petition can in brief be stated thus :