MADURA COATS LTD Vs. PRESIDING OFFICER LABOUR COURT

JUDGEMENT

(1.) IN W. P. No. 20534, the petitioner the Management of Madura Coats, Ltd. , prays for the issue of a writ of certiorari to call for the records and to quash the common award, dated June 7, 1993, in I. D. No. 610 of 1990 on the file of the first respondent, Labour Court, Tirunelveli, in so far as it relates to P. Muthuvinayagam.

(2.) IN W. P. No. 20535 of 1993, the petitioner, the very same management prays for the issue of a writ of certiorari to call for the records and quash the common award dated June 7, 1993 made in I. D. No. 610 of 1990 on the file of the said Labour Court in so far as it relates to C. Dhanapandian.

(3.) HEARD Sri John for Ramasubramaniam Associates, learned counsel appearing for the petitioners and Ms. Rita Chandrasekaran for Iyer and Doha, learned counsel appearing for the second respondent in both the petitions.