ASSISTANT DIRECTOR Vs. P.SUBRAMANIAN

JUDGEMENT

(1.) This Civil Miscellaneous Appeal has been filed against the judgment and decree passed in E.S.I.O.P.No.7 of 2011 dated 06.01.2012, on the file of the Labour Court, Tirunelveli.

(2.) The appellant herein is the respondent and the respondent herein is the petitioner in the claim petition. The respondent herein has filed a petition in E.S.I.O.P.No.7 of 2011, to set aside the notice issued by the petitioner herein dated 19.07.2010.

(3.) A brief substance of the claim petition in E.S.I.O.P.No.7 of 2011 is as follows: