SPECIAL OFFICER Vs. DEPUTY COMMISSIONER OF LABOUR

JUDGEMENT

(1.) In W.P.No.11671 of 1996, the petitioner, Special officer, Thanjavur Central co-operative Bank Employees Co-operative Thrift and Credit Society has prayed for a writ of certiorari to call for the records of the first respondent in Minimum Wages Case No. 14 of 1996 dated 22.5.1996 and quash the same.

(2.) In W.P.No:11672 of 1996, the petitioner, Special officer, Thanjavur District Tamil Nadu Water Supply and Drainage Board Employees Co-operative Thrift and Credit Society has prayed for a writ of certiorari to call for the records of the first respondent in Minimum Wages Case No. 21 of 1996 dated 18.6.1996 and quash the same.

(3.) In W.P.No: 11673 of 1996, the petitioner, Special officer, The Thanjavur District Animal Husbandry Department Employees Co-operative Thrift and Credit Society has prayed for a writ of certiorari to call for the records of the first respondent in Minimum Wages Case No. 13 of 1996 dated 13.5.1996 and quash the same.