A S ANANDRAYAN SAMUEL Vs. DEENA BANK

JUDGEMENT

(1.) THIS is an appeal preferred by the workman-respondent in the writ petition, challenging the order passed by the learned single Judge dated 11-2-2008 passed in W. P. No. 17962/2005 (L-TER ).

(2.) THE brief facts of the case giving rise to the present appeal are that:-

(3.) WE have heard the learned counsel on both sides and perused the records.