SATHYAMOORTHY Vs. SECRETARY TO THE GOVERNMENT OF INDIA MINISTRY OF MINES DEPARTMENT OF MINES C WING NEW DELHI

JUDGEMENT

(1.) LEARNED Government pleader aacspte0notice for r.1to R.3.

(2.) THE petitioners questioning the correctness of the order dated 5.06.2009 passed by respondent no.1 in No. law 227 LCE 2008 have presented these writ petitions.

(3.) THE principal submission canvassed by the learned counsel for the petitioners at the out set is that, the impugned notification issued by respondent No.1.is not sustainable and is liable to be set aside at the threshold in view of non-following of the procedure as envisaged under Rule 24of the Rule and as such issuance of notification appointing respondents 4 and 5 without following the relevant rules, cannot be sustained. Hence the same is liable to be set aside.