Gauhati High Court
Ak Interior And Exterior Associates vs Indian Oil Corporation Limited And 5 Ors on 6 September, 2024
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
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GAHC010182852024
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C)/4550/2024
AK INTERIOR AND EXTERIOR ASSOCIATES
REPRESENTED BY ITS SOLE PROPRIETOR, MR. ABDUL MOTIN,
AGE 32 YEARS, (IOCL VENDOR CODE 13250005),
HAVING PLACE OF BUSINESS AT SOUTH SARANIA,
ASHRAM ROD, ULUBARI, NEAR SARANIA MAJJID,
GUWAHATI, PIN- 781007, ASSAM.
VERSUS
INDIAN OIL CORPORATION LIMITED AND 5 ORS
A GOVERNMENT OF INDIA ENTERPRISE,
HAVING ITS REGISTERED OFFICE AT G-9,
ALI YAVAR JUNG MARG, BANDRA (EAST), MUMBAI-400051,
AND HAVING ITS STATE OFFICE AT INDIAN OIL BHAWAN, SECTOR-III,
NOONMATI, GUWAHATI- 781020 (ASSAM).
2:THE CHAIRMAN
INDIAN OIL CORPORATION LIMITED
G-9
ALI YAVAR JUNG MARG
BANDRA (EAST)
MUMBAI-400051.
3:THE GENERAL MANAGER (ENGINEERING)
INDIAN OIL-AOD SO
INDIAN OIL CORPORATION LIMITED
INDIAN OIL BHAWAN
SECTOR-III
NOONMATI
GUWAHATI- 781020 (ASSAM).
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4:MANAGER (CONTRACTS)
ERO
INDIAN OIL CORPORATION LTD. (MD)
9TH FLOOR CENTRAL WING
INDIAN OIL BHAWAN
2
GARIAHAT ROAD (SOUTH)
DHAKURIA
KOLKATA- 700068.
5:INVESTIGATION COMMITTEE
(FORMED FOR INVESTIGATION OF INCIDENT AT M/S JAI HANUMAN
FILING STATION UNDER SILCHAR RO)
INDIAN OIL-AOD
INDIAN OIL CORPORATION LIMITED
N.S. AVENUE
SILCHAR
CACHAR
PIN- 788005
ASSAM.
6:ASSISTANT MANAGER (ENGINEERING)
INDIA OIL-AOD
INDIAN OIL CORPORATION LIMITED
N.S. AVENUE
SILCHAR
CACHAR
PIN- 788005
ASSAM
Advocate for the Petitioner : MR G N SAHEWALLA, MR P DEKA,MS K SARMA,MS T J
SAHEWALLA,MR M SAHEWALLA
Advocate for the Respondent : ,
BEFORE
HONOURABLE MR. JUSTICE SANJAY KUMAR MEDHI
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ORDER
06.09.2024 Heard Shri GN Sahewalla, learned Senior Counsel for the petitioner, who is aggrieved by an order dated 22.08.2024 by which the petitioner has been placed on a holiday list. It is submitted that the basis of impugned action is non- existing and even the procedure adopted by getting the investigation done by an Internal Committee is not in accordance with law.
Let notice be issued, returnable on 25.09.2024.
Petitioner to take steps for service of notice upon the respondents by registered post with A/D. Steps within two working days.
Steps by dasti is also permitted, which is however to be routed through the Registry of this Court and in the notice accompanying the dasti, the next date i.e. 25.09.2024 is to be clearly reflected. Prior to the next date, the petitioner is required to file an affidavit in proof of such dasti service.
The prayer for interim order would be considered on the returnable date.
List this case on 25.09.2024.
JUDGE Comparing Assistant