HINDUJA FOUNDARIES LTD. Vs. CHAIRMAN-CUM-PRESIDING OFFICER

JUDGEMENT

(1.) These two Writ Petitions are filed seeking to issue a writ of prohibition restraining the Chairman-cum-Presiding Officer, Additional Industrial Tribunal-cum-Additional Labour Court, Hyderabad-Respondent No.1, from proceeding further with I.D.Nos.30 of 2016 and 39 of 2016 on its file and consequently quash the said proceedings.

(2.) Since the issue involved is identical, these two writ petitions are being disposed of by way of common order.

(3.) For convenience, the facts in W.P.No.32875 of 2016 are discussed hereunder: