AKSHAYA TEXTILES LIMITED Vs. ASSISTANT COMMISSIONER OF LABOUR

JUDGEMENT

(1.) These writ petitions are filed under Article 226 of the Constitution of India for a writ of certiorarified mandamus as stated therein. COMMON ORDER: The writ petitions raise a common question, the prayer being to call for the records of the respondent herein in respect of I.A.Nos.113, 108, 112, 119, 109, 111, 120, 110, 117, 121, 118, 115, 114 and 116 of 2002 respectively in G.A.Nos.189, 140, 144, 195, 141, 143, 196, 142, 193, 203, 194, 191, 190 and 192 of 2000 pertaining to the first respondent on his file, quash the same and consequently direct the first respondent to condone the delay in filing the set aside petitions as mentioned above and direct the first respondent to afford an opportunity to the petitioner to contest the above cited gratuity applications in accordance with law on the following allegations:

(2.) On 15-4-2002 N.V. BALASUBRAMANIAN, J. directed the petitioner to implead the affected parties as party respondents in the writ petitions. The writ petitions were being adjourned from time to time.

(3.) On 21-2-2003 when the cases came up before this Court, an objection was raised on behalf of the employees that against the orders passed by the first respondent, an appeal is provided under Section 7 of the Act and without availing of the alternative remedy, the present writ petitions were not maintainable.