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Judgment
Hon'ble Shri Justice Amitendra Kishore Prasad
The petitioner, in this Writ Petition, has prayed for the following reliefs:-
“10.1Issue an appropriate writ, order or direction, including a writ of mandamus, directing Respondent No.2 Labour Commissioner, Chhattisgarh, to consider and decide the representation submitted by the Petitioner, along with all documents and material annexed thereto, in accordance with law;
10.2Direct Respondent No.2 to undertake such verification, inquiry or examination of the records and documents as may be found necessary in accordance with the applicable statutory provisions and, upon such examination, take appropriate action in accordance with law;
10.3Direct that the representation be decided by passing a reasoned and speaking order within a time-bound period as may be fixed by this Hon'ble Court, after affording due opportunity to the concerned parties wherever required in law;
10.4Pass such other order or direction as this Hon'ble Court may deem fit and proper in the interest of justice.”
At the outset, learned counsel for the petitioner seeks permission of this Court to withdraw the present petition with liberty to file an appropriate application before the concerned Labour Commissioner.
Permission is granted.
Accordingly, the petition is dismissed as withdrawn with the aforesaid liberty. If such an application is filed, the concerned Labour Commissioner is directed to consider the same and pass an appropriate order in accordance with law.