ARULJOTHI A Vs. DY COMMR LABOUR

JUDGEMENT

(1.) Aggrieved by the order of the Deputy Commissioner of Labour, Salem dated June 9, 1995, holding that there is no provision to condone the delay in filing an appeal in Tamil Nadu Payment of Subsistence Allowance Act, 1981, the petitioner has filed the above writ petition to quash the same and to issue direction to the first respondent to entertain the application of the petitioner for condonation of delay in filing an appeal.

(2.) The case of the petitioner is briefly stated here under:

(3.) Heard the learned counsel for the petitioner as well as the second respondent.