PRESIDENT, M.D.105, DINDIGUL AIDED HIGH COURT, HIGHER SECONDARY SCHOOL TEACHING & NON-TEACHING EMPLOYES CO-OPERATIVE THRIFT & CREDIT SOCIETY, DINDIGUL Vs. T.PANDI

JUDGEMENT

(1.) Heard Mr.V.O.S.Kalaiselvam, learned counsel appearing for the petitioner.

(2.) This petition has been filed to direct the Deputy Commissioner of Labour, Dindigul to entertain the I.A.No. Unnumbered/2015 (.2/3805/2015) in P.W.No.2 of 2014.

(3.) The petitioner herein is the respondent and the respondent herein is the petitioner in P.W.2 of 2014 filed before the Commissioner of Labour, Dindigul. The respondent herein has filed a petition in P.W.No.2 of 2014 before the Deputy Commissioner of Labour, Dindigul for payment of arrears of salary from 01.07.2011 to 30.04.2014 to the tune of Rs. 2,71,408/- (Rupees Two Lakhs Seventy One Thousand Four Hundred and Eight only). The petitioner herein has filed an unnumbered I.A. Petition to reopen the case and to review the order passed in P.W.No.2 of 2014 dated 22.11.2014. The petitioner has filed the review petition along with a condone delay petition. The review petition was returned stating that the Commissioner has no power to review his own order. Hence, the petitioner herein has filed the present revision petition.