RAMOJI FILM CITY (USHA KIRAN MOVIES LTD.) STAFF AND WORKERS UNION Vs. ADDITIONAL REGISTRAR OF TRADE UNION CUM JOINT COMMISSIONER OF LABOUR AND ORS.

JUDGEMENT

(1.) This writ petition is filed seeking the following relief:

(2.) Brief facts of the case, as per the averments in the writ affidavit, are as follows:

(3.) This Court by order dated 23.12.2015 disposed of the writ petition by directing the 2nd respondent to submit a fresh representation to the Registrar within three weeks from the date of that order, and also directed the Registrar to decide the representation that may be submitted by the 2nd respondent, along with the representations of the petitioner dated 06.01.2009 and 15.01.2009 strictly in accordance with law.