THE MANAGEMENT OF OIL AND NATURAL GAS CORPORATION LIMITED REP. BY ITS REGIONAL DIRECTOR, SOUTHERN REGIONAL BUSINESS CENTRE, CHENNAI Vs. THE GOVERNMENT OF INDIA, MINISTRY OF LABOUR REP. BY ITS UNDER SECRETARY, NEW DELHI,

JUDGEMENT

(1.) By consent the main writ petition itself was taken up and arguments heard.

(2.) The prayer in the writ petition is for the issue of a certiorari to call for the records relating to the proceedings in Ref.L -30011/37/99 -IR(M) on the file of the first respondent and to quash the order dated 17 -11 -1999 and the corrigendum dated 13 -10 -2000 made therein on the following allegations:

(3.) The main grounds raised by Mr. Rathinadurai, learned Counsel for the writ petitioner, are as follows: