MANAGEMENT OF TRACTORS AND FARMS EQUIPMENTS LTD , K PATTI PLANT Vs. PRESIDING OFFICER, LABOUR COURT,; B AROKIARAJA; P KANNUCHAMY

JUDGEMENT

(1.) In all these 90 Writ Petitions, heard the arguments of Mr. S. Sanjay Mohan, learned Counsel appearing for M/s. Ramasubramaniam and Associates and Mr. D. Hariparanthaman, learned Counsel appearing for the second respondents and Mr. K. Srinivasan appearing for the third respondent and have perused the records.

(2.) In all these 90 Writ Petitions, the short question that arises for consideration is whether the prayer of the writ petitioner/Management seeking for a restraint order against the Labour Court from proceeding with industrial disputes raised by the respective second respondents under Section 2A(2) of the Industrial Disputes Act 1947 (for short I.D. Act) can be granted by this Court?

(3.) Since the issue raised in all these Writ Petitions are common, the petitioner is hereinafter referred to as the Management and the second respondents are collectively referred to as the Workmen and the third respondent as the contractor.