MANAGEMENT, S P (SPL) 30 SRIVILLIPUTHUR PRIMARY AGRICULTURAL CO-OPERATIVE CREDIT SOCIETY LTD Vs. APPELLATE AUTHORITY UNDER TAMILNADU PAYMENT OF SUBSISTENCE ALLOWANCE ACT; AUTHORITY UNDER THE TAMILNADU PAYMENT OF SUBSISTENCE ALLOWANCE ACT,(ASSISTANT COMMISSIONER OF LABOUR) AND R PERUMAL

JUDGEMENT

(1.) The Petitioner is the Management of SrivilliputhurPrimary Agricultural Co-operative Credit Society Limited. They have filed the present writ petition, challengingthe order passed by the first Respondent AppellateAuthority under the Tamil Nadu Payment of SubsistenceAllowance Act, 1981 made in P.S.A.A. No. 11/2009 and seeksto set aside the order dated 11.01.2010.

(2.) When the matter came up on 25.06.2010, this Courtadmitted the writ petition. Pending the writ petition,this Court granted an interim stay of the impugned order. It was noted that the amount awarded has already beendeposited by the Petitioner, which is a precondition forfiling an appeal.

(3.) On notice from the Tribunal, the third Respondenthas entered appearance and also filed a counter affidavitdated 23.09.2010.