V S ENTERPRISES Vs. ADDL IND TRIBUNAL

JUDGEMENT

(1.) This writ petition is filed seeking a Writ of Certiorari to call for the records relating to and connected with the orders passed by the 1st respondent in M.P.No.60 of 2003 dated 29.10.2005, as illegal, arbitrary and unjust and to quash the same holding it as arbitrary, illegal, contrary to law, perverse and without jurisdiction.

(2.) Heard Sri A.K. Jaya Prakash Rao, learned counsel for the petitioner, and the learned Government Pleader for Labour.

(3.) It has been contended by the petitioner that the 2nd respondent had filed M.P.No.60 of 2003 under Section 33 (c) (2) of the Industrial Disputes Act (for short, 'the Act'), claiming various benefits totalling to Rs.2,04,400/-, and the 1st respondent had partly allowed the same directing the respondent therein to pay an amount of Rs.72,900/- to the petitioner therein i.e., the 2nd respondent herein. Challenging the same, the present writ petition is filed.