TATA CHEMICAL LIMITED Vs. GENERAL SECRETARY

JUDGEMENT

(1.) On 12/09/2011, Notice was issued returnable on 19/09/2011. Learned Advocate Mr.M B Dave, appeared on behalf of respondent No.1-General Secretary, Tata Chemical Staff Union and learned Assistant Government Pleader, Mr.R A Rindani, appeared for respondent No.2 and waived service of notice.

(2.) Learned Senior Advocate Mr.K M Patel for the petitioner requested for the priority in the matter on the ground that on 30/09/2011 the matter will become infructuous and then the question involved may be said to be an 'academic question'. On his request the matter is taken up for final hearing to which learned Advocate, Mr.M B Dave for respondent No.1 and learned Assistant Government Pleader for respondent No.2 have no objection. 2.1 RULE. Mr.M B Dave for the respondent No.1 and Mr.Rindani, for respondent No.2 waive service of notice of Rule.

(3.) Heard learned Senior Advocate Mr.K M Patel for the petitioner, Mr.T R Mishra learned Advocate for Mr.M B Dave learned Advocate for respondent No.1 and learned Assistant Government Pleader for respondent No.2.