- (1.) BOTH these writ petitions are between the same parties. Facts being similar, and since common questions arise in both the writ petitions, they were heard in common.
(2.) IN W. P. No. 10119 of 1995, the relief that is sought for is, to issue a writ of mandamus directing the first respondent to refer under S. 10 (1) of the Industrial Disputes Act, 1947, for adjudication by the Industrial Tribunal, Madras, the issue whether the suspension of production activities by notice dated December 8, 1994 issued by the petitioner would amount to lock-out within the meaning of S. 2 (1) of the Industrial Disputes Act as claimed by the second Respondent or a mere temporary suspension of the production activities not constituting a lock-out as contended by the petitioner in conciliation proceedings held by the Special Deputy Commissioner of Labour, Government of Tamil Nadu, Madras, culminating in Commissioner of Labour's Letter No. 3/84847 of 1995 dated June 23, 1995 resulting in the first Respondent issuing Notification in G. O. (D) No. 961 dated July 24, 1995, and for other reliefs.
(3.) ON the same date, the first Respondent issued another Notification whereby it directed the petitioner to lift the lock-out forthwith and the same is challenged in the other writ petition.;