- (1.) Application is allowed. Delay of 18 days in filing of the appeal is condoned. CM No. 3340 of 2010
(2.) Application is allowed. The documents are taken on record by dispensing with the filing of certified copies thereof. LPA No. 1118 of 2010
(3.) Challenge in the present appeal is to an order passed by learned Single Judge dated 9.4.2010 whereby the writ petition filed by the Petitioner challenging the Award dated 3.12.2009 of learned Labour Court granting compensation on account of illegal retrenchment was dismissed.;