P.B. Bajanthri, J. - (1.) These bunch of petitions have been filed by petitioner-Management. For the purpose of brief facts of the case, CWP No. 8402 of 2016 is taken.
(2.) The workman-respondent is stated to have joined petitioner-Management on 4.3.2010. He was placed under suspension on 10.10.2014 and was charge sheeted on 17.10.2014. Ex parte enquiry proceedings was proceeded. Pursuant to the ex parte enquiry proceedings Management took a decision to dismiss the workman. For the purpose of approval of dismissal, petitioner - Management preferred application under Section 33 (2) (b) of the Industrial Disputes Act, 1947.
(3.) On 10.11.2015, Additional Labour Commissioner, NCR, Gurgaon, 4th respondent herein, declined to approve dismissal of the workman - respondent. Aggrieved by the rejection of application under Section 33 (2) (b) of the Industrial Disputes Act, 1947, dated 10.11.2015, the petitioner - Management presented this petition.;