- (1.) A decision on a short point would dispose of the above referred to two writ appeals against W. P. No. 16141 of 1991, according to Mr. K. Alagiriswami, learned Senior Counsel appearing for the 3 appellants in W. A. No. 1865 of 1992 and respondents 1 to 3 in W. A. No. 418 of 1993. Therefore, the said point alone was argued before us and we dispose of these writ appeals based only on the decision we are giving on the said point.
(2.) THESE proceedings deal with the relevant rules relating to the election to the 12th Staff Council of the Integral Coach Factory at Madras. The abovesa id short point is whether the General Manager of the said Integral Coach Factory has got the power to amend the relevant rules.
(3.) W. P. No. 16141 of 1991 is by (1) Integral Coach Factory Staff Council, Madras, (2) Integral Coach Factory Labour Union, Madras, and (3) one D. Loganathan, who is said to be worker in the said Integral Coach Factory, affected by the abovesaid amendment made just as the above two other writ petitioners. The said writ petition is against the respondents (1) Union of India, (2) The General Manager, Integral Coach Factory, Madras, (3) M. Mahcndra Babu, and (4) M. K. Sreedharan Nambiar. The said respondents 3 and 4 are said to be persons who stood as candidates for the election to the said staff council. The said writ petition is for a writ of certiorarified mandamus for quashing the 2nd Respondent's circular PR/lw/45/sc/xii/election. A. C. Circular No. 63, dated October 22, 1991, making the above referred to amendment to the relevant rule and consequently for restraining the 2nd respondent from holding the election to the said staff council on the basis of the abovesaid impugned circular.;