SANOFI INDIA LIMITED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. Chakraborty, the learned counsel appearing on behalf of the petitioner. Mr. F. Z. Mazumdar, the learned counsel appears on behalf of the respondent No.2 who is on caveat. Ms. D. D. Barman, the learned counsel appears for the State of Assam.

(2.) This is an application filed under Article 227 of the Constitution challenging the order dtd. 20/1/2025 passed by the learned Presiding Officer of the Labour Court, Assam in Case No.02/2023 whereby the learned Labour Court had passed an interim order thereby directing the petitioner to pay the basic salary at the rate of Rs.14,389.00 to the respondent No.2 herein until further order.

(3.) This Court has duly perused the order dtd. 20/1/2025.