NAZIR AHMED Vs. A RAMACHANDRAN

JUDGEMENT

(1.) INVOKING Article 226 of the Constitution of India, the petitioner herein has file4 the present writ petition, seeking for a writ of Certiorari to call for the records relating to I. D. No. 46 of 1986 on the file of the Principal Labour Court, Madurai dated March 12, 1992 and to quash the same.

(2.) IN support of the writ petition, the petitioner herein has filed an affidavit wherein he has narrated all the facts and circumstances that forced him to file the present writ petition and requested this Court to allow the writ petition as prayed for, per contra, on behalf of the respondents a counter affidavit has been filed by the first respondent and inter alia contended that the order impugned herein is in accordance with law and that there is no merit in the writ petition and that therefore the same has to be dismissed.

(3.) HEARD the arguments of the learned counsel appearing for the respective parties during the course of their arguments. I have perused the contents of the affidavit and the counter affidavit together with all 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.