Goda Dhar Das vs Numaligarh Refinery Ltd. And 2 Ors
2021 Latest Caselaw 1977 Gua

                                                                      Page No.# 1/2

GAHC010046482019




                              THE GAUHATI HIGH COURT
   (HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)

                                 Case No. : WP(C)/2057/2019

            GODA DHAR DAS
            S/O LT. CHANMAL DAS, R/O RED CROSS ROAD, 1ST BY LANE, P.S.-
            CHANDMARI, DSIT.-KAMRUP(M), GUWAHATI-03, ASSAM



            VERSUS

            NUMALIGARH REFINERY LTD. AND 2 ORS.
            REP. BY THE MANAGING DIRECTOR NRL, 122 A, G.S. ROAD,
            CHRISTANBASTI, GUWAHATI, ASSAM, PIN-781005

            2:THE EXECUTIVE DIRECTOR
             NUMLIGARH REFINERY LIMITED
             122 A
             G.S. ROAD
             CHRISTANBASTI
             GUWAHATI
            ASSAM
             PIN-781005

            3:UNION OF INDIA
             REP. BY THE SECRETARY MINISTRY OF LABOUR AND EMPLOYMENT
             GOV. OF INDIA
             NEW DELH

Advocate for the Petitioner   : MR A DASGUPTA

Advocate for the Respondent : ASSTT.S.G.I.




                                   BEFORE
                  HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
                                                                                   Page No.# 2/2


                                             ORDER

25.08.2021 Heard Sri A. Dasgupta, learned counsel for the petitioner.

It appears that though Rule was issued in this case, the records have not been called for.

Call for the records.

Registry to take immediate steps for requisitioning the same.

On the other hand, Sri D. Sahu, learned counsel appearing on behalf of the respondents has raised preliminary issue on maintainability of this writ petition.

In support of his submission, he has relied upon a decision of the Hon'ble Supreme Court in the case of Radhey Shyam & Anr. Vs. Chhabi Nath & Ors, reported in (2015) 5 SCC 423.

List this case for orders immediately on receipt of the records.

The aspect of the maintainability would be resolved on the next date, by which time, Sri A. Dasgupta, learned counsel for the petitioner would also go through the Judgment relied by Sri D. Sahu, learned counsel for the respondents.

JUDGE

Comparing Assistant