NTPC LIMITED Vs. GOPAL DASS AND OTHERS

JUDGEMENT

(1.) It is not in dispute that the present appellant, against whom the learned Single Judge has passed the order, adjudicating the rights of the writ petitioner, directing the present appellant to release certain monetary compensation and benefits, was not arrayed as a party by the writ petitioner in the writ proceedings.

(2.) It is a classic case where the present appellant was condemned unheard and without notice or inviting comments/views, the order was passed behind its back. We notice that before filing the present appeal, the present appellant has also filed an application seeking review of the judgment, which also stood dismissed.

(3.) We are informed that cases pertaining to similarly situated writ petitioners are pending consideration before the learned Single Judge and in some of such cases, the present appellant stands impleaded as party respondent.