CUMMINS INDIA LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. The Respondents waive service. By consent of the parties, Rule is made returnable forthwith. Heard finally. This Writ Petition under Article 226 of the Constitution of India challenges the order passed by the Revisional Authority, namely, Respondent No. 2 dated 17th December, 2012.

(2.) Prayer clause (b) of this Writ Petition at page 16 reads as under:--

(3.) At the outset, we wish to clarify that we have not issued any writ in terms of this prayer clause (b) and, therefore, our order shall be treated as confined and restricted to the validity and legality of the order dated 17th December, 2012 passed by the Respondent No. 2.