A KARI Vs. NEEDLE INDUSTRIES LTD

JUDGEMENT

(1.) The Writ Appeal is preferred against the order dated 26.7.2002 allowing the Writ Petition in W.P. No. 16177 of 1995 by the learned Single Judge. Respondents 2 to 15/workmen are the Appellants in the Writ Appeal.

(2.) The Management filed the Writ Petition in W.P. No. 9332 of 1998 seeking for issuance of a Writ of Certiorari to quash the order 22.4.1998 made in CP. Nos. 1219 to 1228, 1230 and 1231 of 1996 on the file of the First Respondent Labour Court, Coimbatore.

(3.) The Management filed another Writ Petition in W.P. No. 36131 of 2002 seeking for issuance of a Writ of Certiorari to quash the Order 18.4.2002 made in CP. No. 121 of 2001 on the file of the First Respondent Labour Court, Coimbatore.