P K KUNJUMON Vs. MANAGING DIRECTOR CENTRAL WARE

JUDGEMENT

(1.) THOUGH notice of admission and hearing had been issued, with consent of Mr. R.K. Kar, learned counsel appearing for the petitioner and Mr. R.K. Mohanty, learned counsel appearing for the opposite parties, the matter is heard.

(2.) ADMIT .

(3.) IN the counter the opposite parties have taken the stand that 'permission to the petitioner to be represented by Mr. K.A. Nayar had to be refused as MR. Nayar is in charge of an important Ware House and if permitted to assist the petitioner in the departmental enquiry, the work of the corporation is likely to be seriously dislocated. It is further pointed out that as consent of Mr. Nayar was not submitted by the petitioner along with his application, the opposite parties had no option but to refuse permission. The opposite, parties have accordingly prayed that the writ application should be dismissed.