M LINGARAJU Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) These petitions are disposed of at the stage of preliminary hearing after notice to respondents. They are disposed of by this common order as questions of law, and to some extent the questions of facts are common to all the petitions.

(2.) In writ petition No. 6896/1986, the petitioners are workmen of Gouri- bidanur Sahakara Sakkare Karkhane Limited, represented by the employees Union, both of the workers as well as the officials. In writ petition No. 6896/1986 the petitioners are workmen of Gouri Industries (Distillery) represented by Gouri Sugar Factory (Distillery) Employees' Union, by its President. The respondents are State of Karnataka, the Director of Sugar and Additional Registrar of Co-operative Societies in Karnataka, Sri R. L. Jalappa, Minister for Co-operation, Government of Karnataka, the Management of Gouribidanur Sahakara Sakkare Karkhane (in Liquidation), the Management of Gouri Industries (Distillery) represented by its partners, the Union of India, New Delhi and the Chief Director of Sugar, New Delhi

(3.) In writ petitions Nos. 6741 to 6830 of 1986 one M. Lingaraju and 89 others are the petitioners and they are the workers ot the third respondent Sri Mahadeshwara Sahakara Sakkare Karkhane Limited of Kunthur, Kollegal in Mysore Dist rict. Respondents are the state of Karnataka, the Director of Sugar and Additional Registrar of Co-operative Societies in Karnataka, the Management of Sri Mahadeswara Sahakara Sakkare Karkhane Limited (in liquidation) and its liquidator. Similarly in writ petition iNo. 7249 oi 1986, the petitioners are the workmen of Sri Mahadeswara Sahakara Sakkare Kaikhane Limited represented by Employees' Union, Kunthur, Kollegal.