MIND MART Vs. STATE OF ODISHA

JUDGEMENT

(1.) The Writ Petition involves the following prayer :-

(2.) Background involved here is undisputedly there is complain by the Data Entry Operators before the Competent Authority alleging nonpayment of monthly remuneration by the Petitioner as well as excess deduction from their salary towards Service Tax, GST etc.

(3.) Reading through Annexure-1, the impugned order, learned counsel for the Petitioner alleged, first of all involving such a serious issue, the Petitioner has not been involved in any such representation disposal and secondly, there is also no finality of any complaint to the law and order authority if at all submitted by the Data Entry Operators against the Service Provider, the Petitioner. It is on both the counts, learned counsel for the Petitioner while alleging the impugned order not only suffers on account of non-compliance of natural justice but also based on finding involving no conclusion on complaint aspect and thus sought for interference in the order at Annexure-1.