V Parthiban, J. - (1.) These Writ Petitions have been filed by the petitioners, who are the workmen of M/s.Kandasamy Spinning Mills Private Limited, the second respondent herein, praying for the following reliefs, viz., W.P.No.19670 of 2010: "To issue Writ of Certiorarified Mandamus, to call for the records relating to the orders of the 1st respondent Labour Court dt. 16.04.2009 in I.D.Nos. 88 of 2004 to 397 of 2004 and 671 of 2004 to 694 of 2004 quash the same and consequently, direct the 1st respondent Labour Court to hear and decide on merits the issue relating to the non-employment of the workers concerned and pass appropriate Award granting relief to the workers together with costs. WP No.19671 of 2010: "To issue Writ of Certiorarified Mandamus, to call for the records relating to the orders of the 1st respondent Labour Court dt. 8.4.2002 in I.A.No.8/2001 in I.D.No.123 of 1998 quash the same and consequently direct the 1st respondent Labour Court to hear and decide on merits the issue relating to the non-employment of the workers concerned and pass appropriate Award granting relief to the workers together with costs. WP No. 19672 of 2010: "To issue of Writ of Certiorarified Mandamus, to call for the records relating to the orders of the 1st respondent Labour Court dt. 16.04.2009 in I.A.Nos. 197 of 2008 to 530 of 2008 in I.D.Nos. 88 of 2004 to 397 of 2004 & 671 of 2004 to 694 of 2004 quash the same and consequently direct the 1st respondent Labour Court to hear and decide on merits the issue relating to the non-employment of the workers concerned and pass appropriate Award granting relief to the workers together with costs."
(2.) Since common issues and grounds raised in all these three Writ Petitions, they are taken up together for common disposal.
(3.) The brief facts necessitating the filing of the above Writ Petitions, are stated hereunder:;