Rajasthan High Court - Jodhpur
M/S. S. Jain & Company vs Union Of India & Ors on 25 November, 2008
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
O R D E R
S.B. CIVIL WRIT PETITION NO.8977/2008 (M/s S. Jain & Company Vs. U.O.I. & Ors.) Date of order :: 25.11.2008 P R E S E N T HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr.Rajesh Shah, for the petitioner.
Heard learned counsel for the petitioner. In prayer clause (iii) of the writ petition, it is prayed by the petitioner that the respondents may be directed to decide the representation submitted by the Association on behalf of members like petitioner.
In my opinion, the petitioner is required to file individual representation raising his all grievances because a contract is in existence in between the petitioner and respondent-company and said contract will remain in force up to 31st December, 2008.
In this view of the matter, this writ petition is disposed of with liberty to the petitioner 2 to file fresh representation in individual capacity and raise his all objections before the respondent- company within a period of one week from the date of receipt of certified copy of this order. Upon filing such representation, respondent-company shall decide the same by speaking order after considering all the grounds taken by the petitioner within a period of two weeks thereafter. However, if any adverse order will be passed against the petitioner by respondent- company, then petitioner will be at liberty to challenge the same in accordance with law.
(GOPAL KRISHAN VYAS), J.
A.K. Chouhan/-