PASUMPON STORES EMPLOYEES UNION Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) WRIT petition No. 6519 of 2007 is filed by Pasumpon Stores Employees union, Sivagangai seeking writ of certiorari to quash the impugned order in na. Ka. 684/2006gen. Rule-1 dated 12. 07. 2007 issued by the second respondent and writ petition No. 6652 of 2007 is filed by the very same Union seeking writ of certiorari to quash the impugned order in Na. Ka. S 1-41306-07 dated 28. 07. 2007 issued by the first respondent.

(2.) AS both the writ petitions are connected with each other, both the writ petitions are taken up for common disposal.

(3.) THE contention of the petitioner Union is as follows: