MARIYUR VALINOKKAM SALT COMPLEX, A UNIT OF TAMIL NADU SALT CORPORATION LIMITED Vs. REGIONAL PROVIDENT FUND COMMISSIONER

JUDGEMENT

(1.) Mr.Murali Shankar, learned counsel, takes notice on behalf of the respondent.

(2.) By consent of both parties, the main Writ Petition itself is taken up for final disposal at the stage of admission.

(3.) Heard Mr.M.E.Ilango, learned counsel, appearing for the petitioner and Mr.Murali Shankar, learned standing counsel, appearing for the respondent.