BINNY LIMITED Vs. PRESIDING OFFICER

JUDGEMENT

(1.) In these two Writ Petitions, the Management of Bangalore Woollen and Cotton Mills (Binny Mill for short) has prayed for a quashing of the order of the Industrial Tribunal holding that complaints presented by respondent-workmen under S. 33-A of the Industrial Disputes Act, 1947 ('the Act' for short) was maintainable and also granting certain interim reliefs.

(2.) The fact and circumstances of the case, in brief, are as follows :-

(3.) The two questions which arise for consideration in these Writ Petitions are :