R MUKHOPADHYAY Vs. COAL INDIA LTD

JUDGEMENT

(1.) MR. Mukhopadhyay, appearing in person submits that the petitioner is not personally aggrieved by the office memorandum dated January 14th, 1998, however, aggrieved by the order dated 22.05.2008 (Annexure P-2) to the extent that the petitioner has made a representation in representative capacity and the same has been rejected.

(2.) ON perusal of the pleadings and fair admission of Mr. Mukhopadhyay, it is a case where the petitioner is seeking redressal of grievances of the widows of the officers who had been working in the respondent company.

(3.) THE Supreme Court, in R.K.Jain v. Union of India, observed as under: