K ELUMALAI Vs. MANAGING DIRECTOR AND ORS

JUDGEMENT

(1.) The Petitioner has approached this Court with the prayer for issuance of a writ in the nature of Certiorari for quashing the impugned order dated 09.06.2010, vide which, a decision has been taken to implement the 1992-1994 Employment Burden Settlement regarding the Line-on promotion procedures accepted by the parties, to be in force.

(2.) The translated copy of the impugned order dated 09.06.2010 reads as under:

(3.) The writ petition is dismissed, being not competent, as the Petitioner is prosecuting his remedy under the Industrial Dispute Act. No costs. Consequently, connected miscellaneous petitions are closed.