THE MANAGEMENT OF ADIKEHOLE ESTATE AND MALLESHANAGUDDA ESTATE, HIREBYLE POST, MUDIGERE TALUK, CHICKMAGALUR DISTRICT Vs. NARAYANA SHETTY AND ORS.

JUDGEMENT

(1.) Petitioners in these writ petitions have sought for issuance of a writ of certiorari quashing the order dated 16 -6 -2000 passed by the Labour Court, Chickmagalur, in I.D. No. 57 of 1990 as per Annexure -B urging various grounds.

(2.) In view of the law laid down by the Supreme Court in the case of D.P. Maheshwari v : (1983)IILLJ425SC , wherein the Supreme Court interpreting the powers of the Supreme Court under Article 136 of the Constitution of India and the discretionary and supervisory powers of this Court under Article 226 of the Constitution of India when the interlocutory orders are challenged by the employer has laid down the law at paragraph (1) to the following effect. - -

(3.) The said legal principle has been reiterated in another two judgments of the Supreme Court in National Council for Cement and Building Materials v/s. State of Haryana and Ors., (1996)3 SCC 202 and Raunaq International Limited v/s. : AIR1999SC393 . Further in Cooper Engineering Limited v/s. : (1975)IILLJ379SC law has been succinctly laid down as hereunder. - -