VIVEK KUMAR V. Vs. DIRECTOR GENERAL OF SHIPPING

JUDGEMENT

(1.) The petitioner has filed Ext.P17 representation before the Principal Officer, Mercantile Marine Department, who is the 3rd respondent herein.

(2.) When this writ petition came up for hearing today, the Central Government Counsel submitted that this writ petition is not maintainable for more than one reason, before this Court. However, learned Central Government Counsel submitted that the respondents have received Ext.P17 representation and it is being considered.

(3.) Respondents 4 and 5 submit that the outcome of the consideration of Ext.P17 is likely to affect them and therefore they may also be heard in the matter.