ZIAUL ISLAM Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Sri Ishan Shishu, learned Advocate, has filed his memo of appearance on behalf respondent no.1-Union of India today in Court, which is taken on record.

(2.) Heard Sri Prabhakar Awasthi, learned counsel for the petitioner, Sri Anand Tiwari, learned counsel appearing for the respondents Corporation, Sri Ishan Shishu, learned counsel appearing for respondent no.1-Union of India and perused the record.

(3.) By means of this writ petition, under Article 226 of the Constitution of India, the petitioner has questioned the order dated 21st August, 2019 (Annexure No.17 to the writ petition) passed by the Executive Director, UPSO-II of the Indian Oil Corporation, namely, the respondent No.3 disposing of the complaint of the petitioner dated 1st August, 2018 in compliance of the order of this Court dated 23rd May, 2019 passed in Writ-C No.17850 of 2019, holding the complaint to be devoid of any merits besides being barred by limitation and laches.