SALES SERVICE COMPANY Vs. DEPUTY DIRECTOR

JUDGEMENT

(1.) Aggrieved by the dismissal of their petitions in EIOP Nos.59 of 2015 and 26 of 2015 by the Employees Insurance Court (Principal Labour Court) Chennai, the appellant is before this Court by filing CMA Nos.833 of 2022 and 843 of 2022. The brief facts are as follows:

(2.) Facts of the case:

(3.) From a perusal of the two appeals the following substantial questions of law which arise for the consideration of the Court were framed: