K SURESH Vs. DEPUTY COMMISSIONER OF LABOUR

JUDGEMENT

(1.) THIS writ petitioner is the minor represented by his father and natural guardian. In this writ petition, he has come forward to challenge the order passed by the first respondent-Deputy Commissioner of Labour-II, Chennai passed in I.A.No.57/2004 in W.C.252/2002 dated 04.08.2004.

(2.) IT is seen from the records that the petitioner initially filed Workmen's compensation claim in W.C.Case No.252/2002 for having got injured arising out and in the course of employment on 29.04.2002. On the said date, when he was operating the machine, by mistake, his hand pulled into the machine and two fingers of his left hand was cut off. On the said question, notice was ordered to the second respondent/Management, which is a plastic company.

(3.) IT was contended that the Commissioner's power was circumscribed under Section 23 of the Workmen's Compensation Act, where the Commissioner shall have all the powers of a Civil Court for the purpose of taking evidence on oath and of enforcing the attendance of witnesses and compelling the production of documents and material objects and the Commissioner shall be deemed to be a civil court.