P KUMARESAN Vs. CHAIRMAN RAILWAY BOARD

JUDGEMENT

(1.) THE writ petition is filed for issue of a writ of Mandamus forbearing the respondents 1 to 3 from acting upon the election held on 25. 11. 2006 circulating any list of office bearers of the 4th respondent association until the tenure of office as per the order No. P (S)171/p/zec/vol. II 23. 3. 2006 of the 3rd respondent comes to an end.

(2.) AFTER arguing for some time, Mr. V. Prakash, learned senior counsel appearing for the petitioner as also admitted by Mr. AR. L. Sundaresan, learned senior counsel appearing for the 4th respondent submitted jointly that in fact the second respondent Railway Board has by letter dated 5. 12. 2006 addressed to the 4th respondent referring to the letter of the 4th respondent dated 25. 11. 2006 requested certain information to be furnished to examine the matter relating to circulation of list of elected office bearers of Central Executive Committee stated to have been held on 25. 11. 2006.

(3.) IT is the contention of Mr. V. Prakash, learned senior counsel appearing for the petitioner that in respect of such particulars which is stated to have been furnished by the 4th respondent pursuant to the direction by the 2nd respondent, the writ petitioner association should also be heard.