EAST INDIA CERAMICS Vs. LABOUR OFFICER CONCILIATION

JUDGEMENT

(1.) IN W. P. No. 18602 of 1998, the petitioner East India Ceramics, prays for the issue of writ of prohibition prohibiting the first respondent from proceeding further with the conciliation proceedings in regard to the charter of demands, dated October 30, 1998, submitted by the second respondent-union.

(2.) IN W. P. No. 1603 of 1998, the petitioner Ramakrishna Clay Products prays for the issue of writ of prohibition prohibiting the first respondent from proceeding further with the conciliation proceedings in regard to the charter of demands, dated October 30, 1998, submitted by the second respondent-union.

(3.) IN W. P. No. 18604 of 1998, the petitioner Otteri Grogs prays for the issue of writ of prohibition prohibiting the first respondent from proceeding further with the conciliation proceedings in regard to the charter of demands, dated October 30, 1998, submitted by the second respondent-union.