- (1.) Heard Sri Sudeep Harkauli, learned counsel for the petitioner, Sri Siddharth Singh, learned Additional Chief Standing Counsel appearing for the State respondents and Ms. Bushra Mariyam, learned counsel for the respondent no. 3.
(2.) Through this writ petition, prayer has been made to issue a writ of certiorari quashing the order dated 4.11.2015 passed by the Presiding Officer, Labour Court, Court No. 1, Kanpur U.P. by which the petitioner's application, for summoning the record of deposit made pursuant to the court's order, has been rejected on the ground that the record, of which summoning is required, has already been filed by the respondent obtained under Right to Information Act. Considering the submissions of learned counsel for the petitioner, on 23.12.2015, following order was passed.
(3.) It is submitted by Sri Sudeep Harkauli, learned counsel for the petitioner that earlier on two occasions, the order was passed for summoning the record from the office of the Labour Commissioner. Admittedly, the record has not been sent and the matter has been heard finally and the order has been reserved. It is also stated that under Right to Information Act, few information was given but in absence of the record, it cannot be tested.;