SURRAYYA PARVEEN Vs. LABOUR OFFICER CUM

JUDGEMENT

(1.) Sri.Javeed.S, learned counsel for petitioner, Sri.Raghuveer, learned counsel appearing on behalf of Smt.Ananya Y.V, for respondent-2, have appeared through video conferencing.

(2.) The brief facts of the case are stated as under:-

(3.) Sri.Javeed.S, learned counsel for petitioner submits that the order dtd. 24/11/2011 passed by the first respondent - Labour Officer - Authority is unsustainable in law and illegal.