JAYRAM ELECTRICALS P LTD Vs. PRESIDING OFFICER

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 relating to the order dated December 16, 1991, made by the first respondent Presiding Officer, Employees' Insurance Court (First Additional City Civil Court) in C. M. P. No. 184 of 1991 in EIOP No. . . . of 1991 (un-numbered) on the file of the said Court and to quash the same.

(2.) IN support of the writ petition, the petitioner herein has filed an affidavit 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 same as prayed for. Per contra, on behalf of the respondents, the 'second 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.

(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 respective parties during the course of their arguments.