Federation Of All India Bhel ... vs Bharat Heavy Electricals Limited ...
2018 Latest Caselaw 2610 Del

*      IN THE HIGH COURT OF DELHI AT NEW DELHI

                                             Date of Order: April 25, 2018

+                   W.P.(C) 4185/2018 & CM 16455/2018

       FEDERATION OF ALL INDIA BHEL ENGIEERS AND
       OFFICERS ASSOCIATION                     ..... Petitioner
                    Through: Mr. Lalit Kumar, Mr. Pushpendra
                    Kumar and Mr. Pavan Kumar, Advocates

                    versus

       BHARAT HEAVY ELECTRICALS LIMITED AND ORS.
                                                  .....Respondents
                    Through: Mr. A.K. Roy, Advocate for
                    respondents No.1 & 2
                    Mr. Anurag Ahluwalia, CGSC with Mr.
                    Abhigyan Siddhant, Advocate for respondents
                    No.3 & 4
       CORAM:
       HON'BLE MR. JUSTICE SUNIL GAUR

                             ORDER

(ORAL)

1. For the relief claimed in this petition, a Representation (Annexure P-29) has been made by petitioner-Federation to first respondent on 21st March, 2018. Learned counsel for petitioner-Federation submits that there is no response to the said Representation.

2. In the facts and circumstances of this case, it is deemed appropriate to dispose of this petition with permission to President of petitioner- Federation to supplement the Representation (Annexure P-29) within a week from today and if it is so done, then the said Representation

(Annexure P-29) be effectively considered by first respondent by passing a speaking order on petitioner's Representation (Annexure P-29) and supplementary Representation so made, within a period of twelve weeks and its fate be conveyed to President of petitioner-Federation within two weeks thereafter, so that petitioner-Federation may avail of the remedies as available in law, if need be.

3. With aforesaid directions, this petition and the application are disposed of.

Copy of this order be given dasti to counsel for petitioner and first respondent.

(SUNIL GAUR) JUDGE APRIL 25, 2018 s