(1.) The writ petition is for the issue of a writ of certiorari calling for the records connected with the award of the Principal Labour Court, Madurai, made in I.Ds.113/1985, 135 and 171 of 1985, dated 28.10.1986 and quashing the same.
(2.) The affidavit in support of the writ petition states as follows:
(3.) The Respondents have not filed any counter, but made their legal submissions on the interpretation to be given to the relevant provisions.