DIRECTOR INDIAN OIL Vs. G SUDHAKARA RAO

JUDGEMENT

(1.) The writ petition relating to the question of promotion of the respondent herein, is pending before the learned single Judge. During the pendency of the writ petition, the respondent herein (writ petitioner) moved W.P.M.P.No. 19435 of 1993 for a direction to the appellants herein (respondents in the writ petition) to furnish to him the following documents: (1) Seniority list of A-Grade Officers, who joined Indian Oil Marketing Division during 1969; (2) Seniority list of A-Grade Officers who joined Indian Oil Marketing Division during 1970; (3) Promotion Policy (Memorandum of understanding between Indian Oil Management and Officers Association during 1987). The learned single Judge by the impugned order has directed that copies of the above documents be furnished to the writ petitioner.

(2.) The writ petitions are decided on the basis of affidavits of the parties. If and when any document is required to be perused by the Court, the party concerned will be directed to produce the record. The cumbersome process of 'discovery and inspection' contemplated by the Code of Civil Procedure, is not generally adopted to the writ proceedings, so that the remedy, available under Article 226 of the Constitution of India, may be speedily provided.

(3.) The order, against which the present appeal has been filed, is in the nature of an order contemplated by Order XI of the Code of Civil Procedure. It would be enough and appropriate if we direct that the documents referred to above may be produced at the time of final hearing of the writ petition, if at all the necessity of looking into these documents is felt by the Court hearing the writ petition finally. It is not appropriate at this stage to direct that copies of the above documents be furnished to the writ petitioner- respondent herein.