Gauhati High Court
Indian Oil Corporation Ltd. Iocl And 27 ... vs The Union Of India And 3 Ors on 18 December, 2018
Author: Sanjay Kumar Medhi
Bench: Sanjay Kumar Medhi
Page No.# 1/4
GAHC010227142014
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : WP(C) 5325/2014
1:INDIAN OIL CORPORATION LTD. IOCL and 27 ORS,
BONGAIGAON REFINERY BGR TOWNSHIP MAINTENANCE ELECTRICAL
WORKERS ASSOCIATION, REP. BY ITS PRESIDENT SRI BISWANATH
BASUMATARY, REPRESENTING ALL ITS MEMBERS
2: UPEN BRAHMA
3: HITESH KALITA
4: MRINAL PATHAK
5: APURBA KUMAR DAS
6: RAKHAL BARMAN
7: RUPKUMAR CHETRY
8: KHANINDRA NARZARY
9: BHABEN CHOUDHURY
10: MUNIN SARMA
11: FAZLUR RAHMAN
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12: JAYANTA BRAHMA
13: BIBEKANANDA BRAHMA
14: GANESH CHANDRA BARMAN
15: NOOR ALI
16: DHRUBANARAYAN BRAHMA
17: GOLAP CHANDRA DAS
18: MUNINDRA CHANDRA DAS
19: RAJU AHMED
20: DHARMESWAR NATH
21: PURNESWAR RAY
22: KAMAKHYA BASUMATARY
23: KSHIROD RAY
24: ANJAN KUMAR RAY
25: MAHANANDA RAY
26: PULEN CHANDRA BARMAN
27: JAGAT CHANDRA RAY
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28: KAMINI KANTA RAY
HAVING ITS OFFICE AT DHALIGAON
P.S. and DIST- DHALIGAON
PIN-783385
DIST- CHIRANG
ASSA
VERSUS
1:THE UNION OF INDIA and 3 ORS,
2:THE REGIONAL LABOUR COMMISSIONER CENTRAL
KENDRIYA SHRAM SADAN
R.K. MISSION ROAD
BIRUBARI
GHY-16
3:THE INDIAN OIL CORPORATION LTD.
BONGAIGAON REFINERY
REP. BY ITS CHAIRMAN CUM MANAGING DIRECTOR
P.O. DHALIGAON
PIN-783385
DIST- CHIRANG
ASSAM
4:M/S DHALIGAON UNEMPLOYED YOUTH LABOUR and ALLIED
INDUSTRIES CO-OP. SOCIETY LTD.
REP. BY ITS SECY.
HAVING OFFICE AT DHALIGAON
P.O. and P.S. DHALIGAON
PIN-783385
DIST- CHIRANG
ASSA
Advocate for the Petitioner : MR.K SARMA
Advocate for the Respondent : MR.S C KEYAL
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BEFORE
HON'BLE MR. JUSTICE SANJAY KUMAR MEDHI
ORDER
18.12.2018 Heard Shri. K. Sarma, learned counsel for the petitioners. Also heard Ms. R. Kakoti, learned counsel for the respondent No. 3. None has appeared on behalf of the other respondents, though, the pleadings have been exchanged.
Shri. K. Sarma, learned counsel for the petitioner submits that the rejoinder affidavit has been filed today and the same may be brought on records.
Admit. Call for the records. Since all the respondents have been appeared and pleadings of the parties have also been exchanged, no fresh notices be issued.
Considering that the matter is pending since in the year 2014, list this case for hearing, in the hearing list commencing from the month of February, 2019.
Interim order passed earlier shall continue till then.
JUDGE Comparing Assistant