TAVATI SRINIVAS Vs. N. PADMAVATHI

JUDGEMENT

(1.) THE applicants in W.C. No. 28 of 2011 on the file of the Commissioner for Employees' Compensation and Assistant Commissioner of Labour at Suryapet, Nalgonda District are the petitioners in the present revision filed under Article 227 of the Constitution of India. The order dated 19.08.2013 passed by the learned Assistant Commissioner, dismissing I.A. 2/2012, is under challenge in the present revision.

(2.) HEARD Sri P. Prabhakara Rao, learned counsel for the petitioners and Sri E. Venugopal Reddy, learned counsel for the second respondent apart from perusing the material available on record.

(3.) CALLING in question, the validity and legal acceptability of the said order passed by the Commissioner, the present revision has been filed.