WORKMEN OF HYDERABAD DISTRICT BOARD Vs. INDUSTRIAL TRIBUNAL

JUDGEMENT

(1.) THIS is a petition under Article 226,of the Constitution of India for the issue of a writ of certiorari to quash the order, dated 7 June 1957, of the Industrial Tribunal, Andhra Pradesh, Hyderabad.

(2.) THE petitioners are the workmen of the Hyderabad District Board, Saroonagar, which has been cited as the respondent 2. The respondent 1 is the industrial tribunal.

(3.) THE learned Government Pleader has represented to me that he was not instructed ho appear for the respondent 1, as in the opinion of the Government the district board which was really the contesting party would appear before me and make such representations as it may deem fit. But I find that though it has been served, the board has taken no steps to get it represented by counsel. A counter also has not been filed.