R RAMAMURTHI Vs. DEPUTY REGISTRAR OF COOPERATIVE SOCIETIES

JUDGEMENT

(1.) THIS order shall govern these three writ petitions viz. W. P. Nos. 253 to 255 of 2006

(2.) THESE writ petitions have been filed praying to issue a writ of mandamus directing the respondents from interfering in any manner with the concluded settlements arrived at under section 18 (1) Settlement of the Industrial Disputes Act between the petitioners in each case and the erstwhile Managements by Elected Board of Directors of the second respondent in respective cases.

(3.) THE Court heard the learned counsel for the respondents.