P T CHACKO Vs. MANAGING DIRECTOR

JUDGEMENT

(1.) Heard Shri G.M. Joshi, learned counsel for the petitioner and Mr. H.S. Munshaw, learned counsel for the respondent Corporation.

(2.) The petitioner has approached this Court under Article 226 of the Constitution of India seeking writ of Mandamus or any other writ in the nature of Mandamus to the respondent Corporation for complying with directions of this Court passed in the judgment and order in Letters Patent Appeal No.249 of 1983 dated 28th February to 3rd March, 1992.

(3.) The facts, in brief, deserve to be set out for appreciating the controversy in the matter.