PREMIER DISTILLERIES (P) LTD Vs. LABOUR COURT, PONDICHERRY

JUDGEMENT

(1.) This writ petition has been filed for the prayer of writ of certiorari to call for the records of the first respondent in I.D.No.2 of 2006 and quash the impugned order dated 08.3.2010 passed by the first respondent / labour court.

(2.) The case of the petitioner as culled out from the affidavit filed in support of the writ petition is as follows:

(3.) On behalf of respondents 2 to 13, a common counter affidavit has been filed by the 12th respondent.