C RATHINASAMY Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) W. P. NO. 4776 of 2003: the Writ Petition has been filed praying for the issuance of a Writ of Mandamus to direct the second respondent to refer the dispute relating to non-employment of C. Rathinasamy to the appropriate Central Government Industrial Tribunal at Madras. W. P. No. 4777 of 2003: the Writ Petition has been filed praying for the issuance of a Writ of Mandamus to direct the second respondent to refer the dispute relating to non-employment of B. Rengaraj to the appropriate Central Government Industrial Tribunal at Madras. W. P. No. 4778 of 2003: the Writ Petition has been filed praying for the issuance of a Writ of Mandamus to direct the second respondent to refer the dispute relating to non-employment of V. Elayaperumal to the appropriate Central Government Industrial Tribunal at Madras. W. P. No. 4779 of 2003: the Writ Petition has been filed praying for the issuance of a Writ of Mandamus to direct the second respondent to refer the dispute relating to non-employment of M. Selvam to the appropriate Central Government Industrial Tribunal at Madras.

(2.) SINCE the issues involved in the above writ petitions have arisen out of the same facts and circumstances, a common order is passed.

(3.) HEARD the learned counsel for the petitioner as well as for the respondents. The brief facts of the case, as stated by the petitioners, are as follows: