R B SINGH Vs. NTPC

JUDGEMENT

(1.) The respondents have called into question the maintainability of the instant writ petition. Previously, the petitioner had filed a writ petition against the following three respondents i.e. National Thermal Power Corporation through its Chairman and Managing Director, Mr. B.N. Ojha, Director NTPC and Chairman Board of Trustees (Pension Fund) and Mr. R.K. Rustagi, General Manager NTPC and Secretary (Pension Trust) on 10th May, 2002. Learned Single Judge of this Court had given eight weeks time to the respondents to decide the representation of the petitioner. It had granted liberty to the petitioner to approach this Court after disposal of the representation, if so advised. That representation accordingly stood disposed of.

(2.) The second writ petition was filed on 26.04.2004 On 17.05.2004, the following order was passed by a Single Judge of this Court.

(3.) Learned counsel for the petitioner admitted that the review petition filed by the petitioner in respect of the order dated 17.05.2004 was dismissed.