M.R. SUDHARSHANA S/O M.B. RANGE GOWDA WORKING AS ASSISTANT ENGINEER HMT WATCH FACTORY AND OTHERS Vs. THE CHAIRMAN AND MANAGING DIRECTOR, HMT LIMITED AND OTHERS

JUDGEMENT

(1.) THE learned Counsel for the fourth Respondent would submit that the Department of Heavy Industries, which is the Controlling Authority and administrative head of the first Respondent is a necessary party to this petition. The learned Counsel for the Petitioners would readily agree and seeks permission to amend the writ petitions to implead the fifth Respondent as a party -Respondent. Accordingly, permission is granted.

(2.) IT is seen that the limited prayer of the Petitioners is that representations have been made to consider the pay fixation of the Petitioners and the said representations have not been acted upon by the fifth Respondent even though there is a direction by the fourth Respondent to consider the same and pass appropriate orders.

(3.) IT is further pointed out that in terms of Annexure -"J" dated 26.5.2009, the fourth Respondent has issued specific directions to the Department of Heavy Industries to address the anomaly and grant such reliefs the Petitioners may be entitled to. In that view of the matter, the representations by the Petitioners, which are stated to be pending with the Respondents shall be considered expeditiously and appropriate orders be passed in the interest of justice in accordance with law.