PEARLITE LINERS PVT. LTD. Vs. R.NAGARAJA

JUDGEMENT

(1.) The petitioner being the management of an industry is invoking the writ jurisdiction of this Court for assailing the order dated 28.02.2013, a copy whereof is at Annexure - G, whereby the Industrial Tribunal, Mysore, has returned it's Serial Application No.4/2009 in Reference No.82/2009, on the ground that it lacks the territorial jurisdiction; the operative portion of the said order reads as under:-

(2.) After service of notice, the respondent No.1 - workman having entered appearance through his counsel resist the writ petition.

(3.) Since the fact matrix is similar and common, question of law arises in consideration, both the writ petitions are taken up for hearing and disposal together by this common judgment, with the concurrence of the Bar.