SESHMAHAL THEATRE Vs. DEPUTY COMMISSIONER OF LABOUR GUNTUR

JUDGEMENT

(1.) Heard Sri Srinivas Nagaraj and Mrs. Saraswathi representing the respective parties.

(2.) This writ petition was filed for a writ of Mandamus or any other appropriate writ or direction declaring the order of the first respondent in Endt.No.C.D.Dis.4364/96, dated 2-10-1996, and the consequential order of the second respondent in S.E.Case NO.4/94, dated 21-4-1995, as illegal and arbitrary and for other suitable order as this court deems fit.

(3.) The facts in brief are as follows: