K K RAGHAVAN Vs. INDUSTRIAL TRIBUNAL ERNAKULAM

JUDGEMENT

(1.) This is an application under Art.226 and 227 of the Constitution of India for the issue of a writ of certiorari or other appropriate writ or order calling up the records and proceedings and order dated 12-2-1957 of the first respondent in Miscellaneous Appeal 28/1956 and to quash the same along with the order dated 27-2-1957 of the second respondent and also to issue a writ of mandamus to the second respondent to compel them to reinstate the petitioner in service with back pay and other emoluments.

(2.) The first respondent is the Industrial Tribunal No. 2 Ernakulam and the second respondent is the Tata Oil Mills Co. Ltd., Tatapuram, Ernakulam represented by its manager.

(3.) According to the petitioner, he was in the employment of the second respondent for about 20 years and that he was also Vice President of the Tata Oil Mills Workers Union from about 1948. There was a general strike of the workers of the second respondent in or about February 1955 and the strike continued till about March 1955. The petitioner was not liked by the management of the second respondent because of his trade union activities. In or about May 1955, the petitioner was suspended from work and this punishment and also certain other matters connected with the general strike are the subject matter pending inquiry in Industrial Dispute No. 39/1956 before the first respondent.