N.KANNADASAN, J. - (1.) The Revision petition is filed as against the order of the District Forum, Erode in CMP No.112/2007 dt.03.01.2008, rejecting the petition filed by the petitioner, wherein a direction is made as against the District Superintendent of Police, Erode to produce the original pay slips, filed alongwith their complaint.
(2.) The District Forum has rejected the application by holding that the petitioner without approaching the authorities has filed the said petition and that too after a lapse of three years.
(3.) The learned counsel for the petitioner brings to our knowledge upon the representations made by the petitioner seeking the production of the said documents from the office of the District Superintendent of Police, Erode. According to the learned counsel, inspite of such representations the petitioner has not received any reply.;