GEETARTHA PATHAK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. K. Roy, the learned Senior Counsel assisted by Ms. A. Chakraborty, the learned counsel appearing on behalf of the Petitioner. Mr. K. Gogoi, the learned counsel appears on behalf of the Respondent No.1 and Mr. J. K. Sharma, the learned counsel appears on behalf of the Respondent No.2.

(2.) The legality and validity of the order dt. 25/7/2016 passed by the learned Labour Court, Kamrup (M), Guwahati in Reference Case No.3/2015, have been put to challenge by way of the present writ petition.

(3.) The issue which has been raised in the instant proceedings is as to whether the Respondent No.2 herein could have been permitted to adduce evidence when the Respondent No.2 did not take a plea in the written statement.