A. N. Dikshita, J. - (1.) By means of this petition under Article 226 of the Constitution of India the petitioners have prayed for issue of a writ of certiorari to quash the award dated 21-7-1978 and the order dated 4-8-1978.
(2.) The facts giving rise to this petition are ; Petitioner No. 2 was employed with respondent No. 3 as a permanent substitute weaver in shift 'B' in its weaving department at the relevant time.
(3.) Petitioner No. 2 was also Joint Secretary of petitioner No. 1 and was its representative on the Provident Fund Trustees Board. On occasions the petitioner No. 2 had to espouse the cause of the workmen and had also to agitate for the vindication of the grievances of the workmen thus embittering his relations with the respondent No. 3 which was on the look out for dismissing him.;