MANAGING DIRECTOR SREENIVASAN ASSOCIATES Vs. PALANIAMMAL

JUDGEMENT

(1.) This Civil Miscellaneous Appeal arises against the Order passed by the Deputy Commissioner of Labour, Coimbatore in W.C. No. 2/2007 dated 07.07.2008.

(2.) While admitting the Civil Miscellaneous Appeal, the following substantial question of law has been framed:

(3.) The short facts of the case are as follows: