M UNNIKRISHNAN Vs. DEPUTY COMMISSIONER OF LABOUR

JUDGEMENT

(1.) Heard both sides.

(2.) For the sake of convenience parties herein are referred to as the Management and the Employee.

(3.) The first writ petition (W.P. No. 16104/2000) was filed by the Employee (M. Unnikrishnan) against the order passed by the Deputy Deputy Commissioner of Labour (Appeal), the Appellate Authority constituted under Section 41(2) of the Tamilnadu Shops and Establishments Act 1947 (for short Shops Act) made in T.S.E. No. 13 of 1997 dated 19.05.1999.