MITULAL LALAH Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) Mr.G.Barathwaj, learned standing counsel takes notice for the respondents. By consent of both parties, the main writ petition is taken up for final disposal at the admission stage itself, since the issue involved in this case lies in a narrow compass.

(2.) Heard both sides.

(3.) This writ petition is filed seeking for mandamus directing the Presiding Officer, Principal Labour Court, Coimbatore, to entertain ESIOP SR.No.8154, filed on 03.12.2019.