LAKSHMI Vs. V.N. JEYAPRAKASH

JUDGEMENT

(1.) THIS review application filed by the petitioner seeking to review the order passed by this Court in W.P.(MD)No.3977 of 2008 dated 28.4.2008.

(2.) THE main writ petition was filed by the first respondent in W.P.(MD)No.3977 of 2008, seeking for a direction to the Deputy Commissioner of Labour, Dindigul, to dispose of the interim application dated 5.10.2007 in accordance with law.

(3.) IN that writ petition, deliberately the first respondent did not implead the review petitioner, even though she was the applicant before the Deputy Commissioner of Labour, Dindigul, in W.C.No.233 of 2005.