DIRECTOR (MARKETING), INDIAN OIL CORPORATION LIMITED & 1 ANR Vs. K S VYAS, UNION REPRESENTATIVE, NATIONAL ASSOCIATION OF OIL & 2 ORS

JUDGEMENT

(1.) The present appeal is filed by the appellantoriginal respondent nos.2 and 3 being aggrieved with the judgment and order passed in Special Civil Application No.7516/1991 by the learned Single Judge dated 02.02.2009 on the grounds set out in the memo of appeal.

(2.) Heard learned senior counsel, Shri Manish Bhatt appearing with learned advocate, Mrs.Mauna Bhatt for the appellants and learned advocate, Shri D.G. Chauhan for the respondent no.1.

(3.) The background of the facts briefly stated are that the respondentsoriginal petitionersNational Association of Oil Employees working with the Oil Selection Board (OSB) prayed for appropriate directions to pay Deputation Allowances from the respective dates of their deputation in the office of OSB. The appellantsoriginal respondents had inter alia contended that it is not a deputation at all, which could be born out from any record including the fact that there is no order regarding the deputation. It is also contended that since it is a disputed question of fact regarding the appreciation of the details and material, the impugned order, by which, the petitioner has been entertained, is not justified.