PRADEEP KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) THE present writ petition has been preferred for issuance of an appropriate writ order or direction in the nature of mandamus commanding upon the respondents specifically learned Tribunal to dispose of Reference Case No. 258 of 2000, which is pending since 15.11.2002 for evidence to be adduced by the Management on merit i.e. respondent no. 2. The further prayer is that the order dated 4.5.2007 passed by the learned Tribunal in respect of asking the views from the parties in respect of transferring the said Reference case before the learned Tribunal Court at Patna from Dhanbad be not given effect to in pursuance of registered representation filed on behalf of petitioner on 29.11.2007 (Annexure -10) that he is resident of Ranchi and as such it will be convenient to him to attend the learned court at Dhanbad and by the said representation the petitioner also submitted that he wants to represent the matter personally in place of representing through association.

(2.) THE present writ petition in its form and prayer is not maintainable.

(3.) THIS writ petition is accordingly disposed of without any order as to costs with the aforesaid observation.