K C MUNIAPPAN Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) Inveighing the fair and final order dated 4.6.2008 passed by the learned Principal District Judge, Erode in E.S.I.O.P.No.2 of 2005, this civil revision petition is focussed.

(2.) Heard both sides.

(3.) The epitome and the long and short of the relevant facts, absolutely necessary and germane for the disposal of this civil revision petition would run thus: The revision petitioner herein filed an application in E.S.I.O.P.No.2 of 2005 under Section 75(1)(a) (g) of the Employees State Insurance Act, 1948 to get set aside the order of the respondent dated 15.06.2005 in reference No.56-44316-74/INS.III/KGP before the learned Principal District Judge, Erode. The court returned the said application stating that it had no jurisdiction to entertain such application and granted two months time for the petitioner to represent the application before the Labour Court, Salem,which also returned the application on the ground that the Principal District Judge, Erode had jurisdiction.