CMC LIMITED, A GOVERNMENT OF INDIA ENTERPRISE UNDE Vs. PRESIDING OFFICER,; B DAYANAND, S/O B MALLAIAH AND

JUDGEMENT

(1.) Heard Sri C.R. Sridharan, Learned Counsel for the petitioner. As none appeared for the second respondent on 30.07.2010, the matter was directed to be listed under the caption for judgment' today. Today also, neither is the counsel for the second respondent present nor is there any representation on his behalf. As such the Writ Petition is adjudicated on its merits.

(2.) This Writ Petition is filed by the Computer Maintenance Corporation Limited (A Government of India, Public Sector Undertaking) seeking a Writ of Prohibition against the first respondent-Presiding Officer, Labour Court-I, Hyderabad in proceeding further in I.D. No. 234 of 1999.

(3.) The parameters of a writ of prohibition was considered by the Supreme Court in East India Commercial Company Vs. Collector of Customs, 1962 AIR(SC) 1893, and a Division Bench bf this Court in D. Samba Murthy Vs. Collector of East Godavari, 1979 2 AndhWR 86 It was held therein that, when an inferior Court/Tribunal takes up for hearing a matter over which it has no jurisdiction, the remedy available is by way of a writ of prohibition seeking an order forbidding the inferior Court from continuing the said proceedings. A writ of prohibition is issued to restrain the Courts or inferior Tribunals from exercising jurisdiction which they do not possess, and to prevent them from exceeding their jurisdictional limits. The object is to confine the Courts/Tribunals of inferior or limited jurisdiction within their bounds.