MEDICAL OFFICER Vs. GIRDHARI LAL

JUDGEMENT

(1.) This petition was taken up on successive dates with respondent No.1 on caveat but formal order of notice of motion has not been issued so far.

(2.) Therefore, to remove the technical hitch: Notice of motion is issued to the contesting first respondent. Notice to second respondent-Labour Court is dispensed with. Caveator accepts notice, already has the petition in advance and waives right to file reply. By consent the matter is taken up for final disposal today.

(3.) The coordinate bench passed the following order on Sept. 15, 2016:-