DIVISIONAL RAILWAY MANAGER SOUTHERN RAILWAY Vs. A JOHN

JUDGEMENT

(1.) In W.P. No.15988 of 1997, the petitioners, namely, Divisional Railway Manager and General Manager, Southern Railway, have jointly prayed for the issue of a writ of certiorari to call for the records relating to the computation ordered by the 2nd respondent Labour Court in claim petition No.124/90 on 13.11.1996 and quash the same.

(2.) In W.P. No.15989/97, the very same petitioners have prayed for the issue of a writ of certiorari to call for and quash the computation ordered by the 2nd respondent Labour Court in claim petition No.123/90 on 13.11.96.

(3.) Excepting the fact that the first respondent in each of the writ petition is a different individual, there is no other difference. Therefore, it is sufficient if we refer to the facts in one of the writ petitions.