B. SUNDARI Vs. ASSISTANT PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) We have heard Mrs.Porkodi Karnan, learned Counsel appearing for the Appellant/Writ Petitioner.

(2.) This writ appeal has been filed by the writ petitioner questioning the order, dated 29.03.2021 passed in W.P.(MD) No. 14315 of 2011, by which the order dated 07.12.2011, passed by the respondent, the Assistant Provident Fund Commissioner, has been affirmed.

(3.) Admittedly, the appellant has got an alternate remedy under the Act and without exhausting the same, the appellant has filed the writ petition.