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Judgment
Sanjaya Kumar Mishra, J
1) The application for condonation of delay is infructuous as the Stamp Reporter points out that in view of the order passed by the Hon’ble Supreme Court during the COVID pandemic, there is no delay in this Special Appeal. Accordingly, CLMA No. 02 of 2021 stands disposed of as infructuous.
2) Also, heard on Special Appeal.
3) Having heard the learned counsel for the appellant, Ms. Neelima Mishra Joshi, the Court makes the following order: -
We have carefully examined the judgment passed by the learned Single Judge in Writ Petition (S/S) No. 3546 of 2018, decided on 28.10.2021. The learned Single Judge has very carefully examined the matter, and decided it correctly, without any error. So there is hardly any scope of interference by this Court.
This Court reiterates the liberty granted by the learned Single Judge to the petitioner (appellant herein) to approach the Labour Court under the labour laws.
4) With the observation as above, the Special Appeal stands disposed of.
5) There shall be no order as to costs.
6) The Interim Relief application (IA No. 01 of 2021) also stands disposed of.