BEST AND CROMPTON ENGG LIMITED Vs. PRESIDING OFFICER

JUDGEMENT

(1.) THE prayer in the writ petitions is to issue a Writ of certiorari calling for the records connected with the Order in I. A. Nos. 78 to 90 of 2004 in I. D. Nos. 629 to 634, 733 to 739 of 2002 respectively, dated 5. 4. 2004, made by the first respondent/labour Court and quash the same.

(2.) THE writ petitioner challenged the Order of the Labour Court . In the Labour Court , both parties were permitted to adduce evidence. Oral evidence was recorded on the side of the second respondents herein (petitioners before the Labour Court ) and thereafter, the petitioner herein did not adduce any oral evidence, and did want to submit its arguments. At that stage, the second respondents herein filed a petition before the Labour Court to call the person who signed the pleadings on behalf of the employer (petitioner herein) for "cross-examination". THE Labour Court has allowed the applications. Challenging that order the writ petitions are filed.