VELAN SAW MILLS Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) INVOKING Article 226 of the Constitution of India, the petitioner herein has filed the present writ petition seeking for a writ of certiorari to call for the records pertaining to C. P. No. 84 of 1992 on the file of the Labour Court, Tiruchirapalli, and to quash the order passed therein, dated April 29, 1993.

(2.) IN support of the writ petition the petitioner herein has filed an affidavit wherein she has narrated all the facts and circumstances that forced her to file the present writ petition and requested this Court to allow the writ petition as prayed for. Per contra on behalf of the second respondent a counter-affidavit has been filed rebutting all the material allegations levelled against him one after the other and ultimately he has requested this Court to dismiss the writ petition for want of merits.

(3.) HEARD the arguments advanced by the learned counsel appearing for the respective parties. I have perused the contents of the affidavit and the counter-affidavit together with ail other relevant material documents available on record in the form of typed set of papers. I have also taken into consideration the various points raised by the learned counsel appearing for the respective parties during the course of their arguments. I have also considered the decision relied on by the learned counsel appearing for the second respondent.