Shops & Establishments Act 1960 (Kerela Act). Sec. 2(4)-Firm of Lawyers -Whether a commercial establishment.

The appellant preferred an appeal to the Appellate Authority under the Kerala Shops and Commercial Establishments Act, 1960 (For short. the Act) against his dismissal from service by respondent No. 1, a firm of Lawyers. Respondent No. I raised a preliminary objection that the appeal was not maintainable since Respondent No. I firm was not a commercial establishment under the Act. The Appellate Authority upheld the preliminary objection and dismissed the appeal. His writ Petition and Letters Patent Appeal in the High Court against the judgment of the Appellate Authority were also dismissed. Hence this appeal by special leave.