P VELU Vs. A ANTONY AMMAL

JUDGEMENT

(1.) The present revision has been preferred uncler Article 227 of the Constitution of India seeking for transfer of W.C. No. 22 of 1998 on the file of the Deputy Commissioner of Labour, Madurai, the respondent No. 2 herein to the file of the Deputy Commissioner of Labour, Tirunelveli.

(2.) According to the petitioner the approach of the respondent No. 2 is unfair, unlawful, unwarranted and contrary to the provisions of the Workmens Compensation Act and the Rules framed thereunder. It is contended that the respondent No. 2 has no jurisdiction to entertain the application filed by the respondent No. 1 under section 22 of the Workmens Compensation Act since the accident in question took place at Tirunelveli, outside the jurisdiction of respondent No. 2 and respondent No. 1 is ordinarily residing at Thuraiyur, Tirunelveli. Therefore the Deputy Commissioner of Labour, Tirunelveli alone has the jurisdiction to try the dispute.

(3.) It is contended that the respondent