ABDUL WAHAB SHAIKH ISMAIL Vs. CHIEF GENERAL MANAGER

JUDGEMENT

(1.) HEARD Advocate Kadukar for petitioner and Advocate Mehadia for respondent, finally by consent.

(2.) PETITIONER employee who has approached C. G. I. T. for correcting his designation, for that purpose wanted to place on record the document on which there was endorsement by Superintending Engineer [e and N] that he was engaged as Turner. That document has not been permitted to be produced by C. G. I. T.

(3.) ADVOCATE Mehadia states that order dated 22. 7. 2008 passed by the C. G. I. T. is in accordance with law because the document is only a letter given by petitioner to management and endorsement upon it. He further argues that if this document is allowed to be filed on record, it also needs to be established as per law and for that purpose cross examination of petitioner may also be required.