KALESWARI HANDLOOM FACTORY Vs. STATE OF MADRAS

JUDGEMENT

(1.) The main question that arises for consideration in each of these applications, preferred under Article 226 of the Constitution for the issue of a writ of prohibition, is the same and they can be disposed of by a single order. Each of the petitioners is the proprietor of what has been styled a Handloom factory. Varying numbers of weavers work for the petitioners. Disputes arose between the Management and the weavers in seven such factories including those of the five petitioners. Conciliation proceedings failed, and on 20th July, 1955, the Government referred to the Industrial Tribunal, Madras, under Section 10(i)(c) of the Industrial Disputes Act, the following disputes for adjudication as industrial disputes:

(2.) Four of the petitioners filed W.P. No. 555 of 1955 for the issue of a writ of certiorari to quash the reference ordered under Section 10(1)(c) of the Act. The petition was dismissed by this Court on 12th February, 1957. The order of dismissal ran:

(3.) During the pendency of W.P. No. 555 of 1955 the further proceedings before the Industrial Tribunal stood stayed.