SUSAND AGENCIES Vs. TAMILNADU ELECTRICITY BOARD

JUDGEMENT

(1.) The five petitioners herein have joined together and prayed for the issue of a writ of certiorarified mandamus to call for the records relating to the proceedings No.57/S/11/1/Tuti/IPN, dated 11.7.1997 cancellation of the code numbers allotted to the petitioners on the file of the Deputy Director (INSPN) of the ESI Corporation, Madurai, the third respondent herein, quash the same and direct the third respondent to retain the same code numbers for the petitioners.

(2.) Notice of motion was ordered on 20th August, 1997. With the consent of counsel on either side the writ petition is taken up for final disposal.

(3.) The respondents 1 and 2 filed a separate counter affidavit and they in effect support the petitioner, while third respondent has filed a counter contesting the writ petition.