MRS. ANITA HARI Vs. STATE OF TELANGANA

JUDGEMENT

(1.) Heard learned counsel for the petitioners and learned counsel appearing for respondents 3 to 5.

(2.) This writ petition is filed to issue an appropriate writ, order or direction one in the nature of Writ of Certiorari calling for the entire records in S.E.I.A.No.28 of 2019 on the file of the 2nd respondent i.e. the Assistant Commissioner of Labour, Ranga Reddy District and set aside the order passed by the 2nd respondent i.e. the Assistant Commissioner of Labour, Ranga Reddy District in S.E.I.A.No.28 of 2019, dtd. 29/2/2020.

(3.) The case of the petitioner, in brief, is as follows: