A.K.Mitra, J. - (1.) Writ Petitioners herein are Calcutta Mint Employees' Union and General Secretary of the said Union.
(2.) The main prayers of the writ petitioners are quoted hereinbelow: a) "A writ of or in the nature of Mandamus do issue commanding the respondents to act in accordance of the evidence as evidenced in the meetings dated 15th April 1998 and 5th May 1998 by and between the parties herein." b) "A writ of or in the nature of Prohibition do issue restraining the respondents from in any way or manner acting in violation of the said agreement and or in furtherance and the illegal, arbitrary proposal as recorded in the meeting held on 2nd February, 2004 which has been objected to by year petitioners". c) "A writ of or in the nature of Certiorari do issue commanding the respondents to transmit to this Hon'ble Court all records pertaining to the instant case so that conscionable justice may be done upon perusal of the same".
(3.) This writ petition was moved on 25.02.04 exparte, in view of urgency of the matter. Thereafter at the time of extension of interim order the learned counsel for the respondents took a point that the writ petition is not maintainable in this writ jurisdiction.;