KRISHNAVENI TEXTILE MILLS Vs. ASSISTANT LABOUR COURT

JUDGEMENT

(1.) The Petitioner has filed the Writ Petition No. 18572 of 1994 seeking for a writ of certiorari to call for the records of the 2nd respondent in Gratuity Appeal No. 3 of 1994, dated August 19, 1994 confirming the order of the first respondent dated December 31, 1993 in P. G. Application No. 3271992-D2 and quash the same.

(2.) Writ Petition No. 18575 of 1994 has been filed by the Petitioner seeking for a writ of certiorari to call for the records of the 2nd respondent in Gratuity Appeal No. 4 of 1994, dated August 19, 1994 confirming the order of the first respondent dated December 31, 1993 inP.G. Application No. 33/1992-D2 and quash the same.

(3.) In both the writ petitions, the petitioner and the respondents 1 and 2 are one and the same. Hence, the common order is passed.