VIJAYAKUMARI Vs. PRESIDING OFFICER AND ANR

JUDGEMENT

(1.) Since the subject-matter involved in all these cases and also the respondents are common all these writ petitions have been taken up together and are disposed of by this common order with the consent of the parties concerned.

(2.) The petitioners herein have filed these writs invoking Article 226 of the Constitution of India, seeking for a writ of certiorari to call for the records in award dated April 17, 1989, in I.D. No. 172 of 1985 and two others passed by the first respondent and to quash the same.

(3.) In support of their writ petitions, the petitioners herein have filed separate affidavit wherein they have stated all the facts and circumstances that forced them to file the present writ petitions and requested this Court to allow their writ petitions as prayed for. Though no counter affidavit has been filed by the second respondent, learned counsel appearing for the second respondent argued the matter and ultimately requested this Court to dismiss these writ petitions for want of merits.