KRISHNAN M Vs. MANAGEMENT OF TERRACE ESTATE

JUDGEMENT

(1.) SINCE in these writ petitions, the subject-matter involved and also the respondents are one and the same, both these writ petitions were taken up together and are disposed of by this common order with the consent of the parties concerned.

(2.) INVOKING Article 226 of the Constitution of India, these writ petitions have been filed by the petitioners herein seeking for writ of certiorari to call for the records connected with the award of the Labour Court, Coimbatore, the second respondent herein in I. A. Nos. 314 and 316 of 1986, dated October 5, 1990, including the preliminary order, dated July 19, 1990, and to quash the same.

(3.) IN support of the writ petitions, the petitioners herein have filed separate affidavits wherein they have narrated all the facts and circumstances that forced them to file the present writ petition and requested this Court to allow the writ petitions as prayed for. Per contra, on behalf of the respondents, the first respondent has filed a counter-affidavit rebutting all the material allegations levelled against them one after the other and ultimately they have requested this Court to dismiss the writ petition for want of merits.