MANAGEMENT OF NAGAMMAL MILLS LIMITED Vs. LABOUR COURT

JUDGEMENT

(1.) Invoking Article 226 of the Constitution of India, the petitioner-management herein has filed the present writ petition seeking for a writ of certiorari calling for the records of the first respondent in Complaint No. 117 of 1987 in I.D. Nos. 1 to 5 of 1986 and to quash the award dated January 7, 1993.

(2.) In support of the writ petition, the petitioner herein has filed an affidavit wherein they have narrated all the facts and circumstances that forced them to file the present writ petition and requested this Court to allow the same as prayed for. Per contra, though no counter-affidavit has been filed, the case was contested by learned counsel appearing for the respondents. They argued the matter and justifying the impugned award, they pleaded that the writ petition may be dismissed for want of merit.

(3.) Heard the arguments advanced by learned counsel appearing for the respective parties during the course of their arguments. I have perused the contents of the 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 learned counsel appearing for the rival parties. I have also considered the various citations relied on by both the parties.