HINDUSTAN COPPER LTD Vs. PRESIDING OFFICER

JUDGEMENT

(1.) All these 25 writ petitions were heard analogously and are decided by this common judgment since common questions are involved.

(2.) These writ petitions have been filed by the Hindustan Copper Limited (hereinafter referred to as the said Company) for quashing the order dated, 4th September, 1990 passed by the Presiding Officer, Labour Court, Jam- shedpur in M.J. Case No. 2/87 to 25/87. The said Company has also impugned the order dated 30th November, 1991 passed by the same respondent in the aforesaid M.J. Cases.

(3.) Against the order dated 4th September, 1990 passed by respondent No. 1 previously another writ petition was filed before this Court by the said Company. That writ petition was numbered as C.W.J.C. No. 2318 of 1990 (R), and on that writ petition a Division Bench of this Court, by its order dated 30th November, 1990, held that since the order dated 4-9-1990, is an interim order, the Hon'ble Court refused interfere and the said Company was given liberty to challenge the same if final order is passed. Now the order dated 30th November, 1991 is admittedly the final order passed in that proceeding.