D C M LIMITED Vs. LT GOVERNOR DELHI

JUDGEMENT

(1.) . "In civil jurisprudence it too often happens that there is so much law that there is no room for justice; and that the claimant expires of wrong in the midst of right, as mariners die of thirst in the midst of water"

(2.) . Company must be wondering if this could be ever true. But this Court clothed with power to issue high prerogative writs, directions and orders and also exercising superintendence over all courts and tribunals will not allow things to come to such a pass where people lose faith in the judicial process.

(3.) . C.M. 5695/93 has been filed by 12 workers' unions against the two respondents, namely, the D.C.M. Limited, the company, and the General Manager, D.C.M. Limited, seeking the following prayers:-