MACH AERO COMPONENTS P. LTD. Vs. LABOUR COMMISSIONER, GOVERNMENT OF KARNATAKA

JUDGEMENT

(1.) This petition, though listed for preliminary hearing, with the consent of the learned Counsel for parties, is finally heard and disposed of by this order. Petitioner, an 'employer' falling within the definition of the said term in clause (d) of Section 2 of the Industrial Employment (Standing Orders) Act, 1946, (for short 'the Act'), aggrieved by the order dated 22.11.2013, Annexure-E, of the Labour Commissioner invoking sub-section (1) of Section 13 of the Act to direct prosecution of the petitioner for noncompliance with section 3 of the Act in the matter of not submitting the draft standing orders, has presented this petition.

(2.) Learned Counsel submits,

(3.) Learned Counsel for respondent No. 4/Karmika Sangha seeks to sustain the order impugned as fully justified, not calling for interference. Learned Counsel adds that, prima facie, there is material to establish violation of Section 3 of the Act, calling forth prosecution under section 13.