SANJAY SARKAR Vs. STATE OF NAGALAND

JUDGEMENT

(1.) THE writ petition is directed against the order dated 09.11.2010 passed by the respondent No. 2, namely, Joint Labour Commissioner (HoD) Nagaland, Kohima, on the subject- "Observation on application to raise Industrial Dispute for setting aside the transfer order dated 08.12.2008, payment of compensation, incentive and back wages with continuity of service in specified H. Q. at Dimapur, Nagaland.'

(2.) BY order dated 28.01.2011, the names of respondents 3, 4 and 5 were deleted. The respondent No.3 was the employer of the writ petitioner and respondent Nos. 4 and 5 were functionaries of DWD Pharmaceutical Ltd.

(3.) THE respondent No.2 by the impugned order dated 09.11.2010 passed the following order:-