SIVKAMI MILLS LIMITED Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) This writ petition is filed by the writ petitioner by name Sri Sivakami Mills Ltd., Thenur, represented by its Managing Director at Madurai, invoking Article 226 of the Constitution of India for the relief sought for to set aside the order passed by the first respondent in favour of the second respondent in I.D. No. 396 of 1990, dated January 29, 1993.

(2.) In support thereon, the writ petitioner filed an affidavit wherein he narrated all the facts and circumstances that forced him to file this writ petition and requested this Court to allow the same.

(3.) The other side filed a counter-affidavit rebutting all the material allegations levelled against them one after another and requested this Court to dismiss the writ petition for want of merits.