RAMAMOORTHY N Vs. DY COMMR OF LABOUR

JUDGEMENT

(1.) Invoking Article 226 of the Constitution of India, the petitioner herein has filed the present writ petition seeking for a writ of certiorari to call for the records from the respondent relating to his order in P.G. A. No. 28 of 1980, dated September 17, 1990, and to quash the same.

(2.) In support of the writ petition, the petitioner herein has filed an affidavit wherein he has narrated all the facts and circumstances that forced him to file the present writ petition and requested this Court to allow the writ petition as prayed for. Per contra, the third respondent has filed a counter- affidavit rebutting all the material allegations levelled against them, one after the others, and ultimately requested this Court to dismiss the writ petition for want of merits.

(3.) Heard the arguments advanced by learned Counsel appearing for the parties. I have perused the contents of the affidavit and the counter-affidavit together with all other relevant material documents available on record in the form of typed set of papers. I have also taken into consideration the various points raised by learned Counsel appearing for the rival parties during the course of their arguments.