K CHANDRASEKHAR Vs. MANAGEMENT OF BINNY LTD

JUDGEMENT

(1.) These two writ Petitions have been referred to the Division Bench by Bopanna. J., along with few other Writ Petitions namely, W.P. Nos. 3122, 3115, 3116, of 1976, W.P.No. 670 of 1980, W-P. No. 2014 of 79 and W.P. No. 2681 of 1978. The opinion, expressed in the order of reference, is that interpretation of Standing Order No. 2 (c) of the Standing Orders of the Industry, in question, is involved.

(2.) We have heard the Advocate for the Petitioners in W.Ps. Nos. 3122, 3115, 3116 of 1976, W.P. No 670 of 1980, W.P. No, 2014 of 1979 and W.P. No. 2681 of 1978. At this stage, we found that the crucial question Involved In these two Writ Petitions, namely, W. Ps. Nos- 1632 and 1633 of 1979 is not common to the other Writ Petitions. Therefore, we have Isolated these two petitions for disposal and have heard the Counsel on both sides. It is In this background, we are proceeding to make this order In these two writ petitions.

(3.) The crucial question involved in these two Writ Petitions is whether the common order dt. 10-8-1976 passed by the Additional Industrial Tribunal, Bangalore, is to be quashed. These two Writ Petitions arise out of SI. No. 81 of 1969 in A.I.D. No. 31 of 1969 and 81. No. 82 of 1975 in A.I.D. No. 31 of 1969 before the Additional Industrial Tribunal.