MANOGARAN M Vs. MARK BEEDI MANUFACTURERS

JUDGEMENT

(1.) HEARD Mr. S. Arunachalam, learned counsel appearing for the writ petitioners and Mr. T. R. Rajagopal, learned senior counsel appearing for E. S. Govindan and H. Shameem for the first respondent.

(2.) THE petitioners have prayed for the issue of a writ of certiorarified mandamus to call for and quash the order of the second respondent-the Labour Court dated November 19, 1997 made in C. P. Nos. 290 to 300 and 323 of 1996 and direct the respondents to pay the dearness allowance as per G. O. Ms. No. 1093 Labour and Employment dated June 9, 1989 to all the beedi makers as claimed in the claim petition and directed in the said Government Order.

(3.) CONSIDERABLE time was granted to argue the writ petition. Thereafter, Mr. Arunachalam, learned counsel for the writ petitioners referred to paragraph 4 of the counter affidavit and: contended that if the respondent-Management pays dearness allowance @ 2. 5 paise per day as directed in G. O. D. No. 676 dated August 23, 1993 and G. O. 2d No. 14 respectively dated August 23, 1993 and April 20, 1998, the: petitioners will be satisfied.