JUTE CORPN. OF INDIA OFFICERS ASSN./OFFICERS & SUPERVISORS OF I.D.P.L./OFFICERS OF C.C.I. CHAN DR AN/OFFICERS OF F.C.I Vs. JUTE CORPN. OF INDIA LTD. AND ANOTHER/UNION OF INDIA AND OTHERS/F.C.I. AND OTHERS

JUDGEMENT

(1.) We have heard Mr. Venugopal, Mr. Mukhoty and Mr. Dvvivedi as also some of the parties appearing in person on the side of the petitioners and Mr. Ramaswamy, Additional Solicitor General on behalf of Union of India and other respondents.

(2.) As directed, the counter affidavit has been filed in one of these cases disclosing the stand of the Union of India. We gather from the averments in the affidavits and submissions made learned Addl. Solicitor General that the High Power Committees report is not acceptable to the Union of India as such and the matter requires further examination at their level. We do not propose to indicate any view on merit at this stage.

(3.) It is however, apparent that the report has been pending with the Government for a too longer time and the court is of the view that if Govt, intended to examine the report that could have been completed by now. In fact we have already indicated in our previous orders that representation made to the court when obtaining several adjournments had given a feeling to us that the Govt, were out to implement the report.