MADURA COATS LTD Vs. D MATHAN KUMAR

JUDGEMENT

(1.) In these writ petitions since the subject-matter involved and also the petitioners and second respondent are common, both these writ petitions were taken up together and are disposed of by this common order with the consent of the parties concerned.

(2.) Writ Petition No. 9005 of 1992 has been filed by the petitioner invoking Art. 226 of the Constitution of India, seeking for a writ of certiorari to call for the records connected with I.D. No. 71 of 1989 on the file of the Additional Labour Court, Madurai, and to quash the award, dated March 9, 1992 and W.P. No. 9006 of 1992 has been filed seeking for a writ of certiorari to call for the records connected with I.D. No. 282 of 1989 on the file of the Additional Labour Court, Madurai, and to quash the award, dated March 6, 1992.

(3.) In support of the writ petitions the petitioner herein has filed separate affidavits wherein they have narrated all the facts and circumstances that forced them to file the present writ petitions and requested this Court to allow the writ petitions. Per contra, in the counter-affidavits filed by the first respondents, they have rebutted all the material allegations levelled against them one after the other and ultimately they have requested this Court to dismiss the writ petitions for want of merits.