MANGANESE ORE (INDIA) LTD. Vs. ANOOP NAIR

JUDGEMENT

(1.) SMT . Indira Nair, learned senior Counsel assisted by Shri K. Rohan, learned Counsel for the petitioner.

(2.) SHRI R.K. Verma, learned counsel appears on behalf of the applicant, who has made I.A. No. 12151/2011 to intervene in the writ petition to oppose the same.

(3.) IT is contended by learned senior Counsel for the petitioner that intervener, the employee concerned, has nothing to do with the order passed by the CGIT and, therefore, intervention cannot be allowed to oppose this writ petition. However, on behalf of the employee concerned since the reference is made by the Employees' Association before the CGIT, the order passed against the said employee is in fact called in question in the said proceedings before the CGIT, in the considered opinion of this Court, intervener has every right to oppose the writ petition. Therefore, I.A. stands allowed.