Nangal Khad Factory Majdoor Dal vs National Fertilizer Limited And Others

Harsimran Singh Sethi, J

CM-1969-CWP-2021

Learned counsel for the applicant-petitioner submits that the application has already been rendered infructuous as the elections have already been held

and therefore, he does not wish to press this application.

Application is dismissed as not pressed.

Learned counsel for the petitioner submits that though the main case now stands adjourned to 12.03.2021, the same may be preponed keeping in view

the fact that the grievance of the petitioner is still pending consideration with respondent No. 2 and the petitioner will be satisfied in case appropriate

direction is issued to respondent No. 2 to decide the representation filed by the petitioner in a time bound manner by passing an appropriate speaking

order.

Learned State counsel raises no objection with regard to preponing the hearing of the main petition for today.

In view the above, main petitioner is preponed from 12.03.2021 to today.

CWP No. 99 of 2020

As per the averments made in the present writ petition the petitioner has filed a representation dated 09.09.2019 (Annexure P-2) before respondent

No. 2 so as to decide that who is the actual representative of the petitioner-Nangal Khad Factory Majdoor Dal as, respondent No. 3 also claims

himself to be the President of the same.

Learned counsel for the petitioner submits that the petitioner will be satisfied, in case a direction is issued to respondent No. 2 to decide the

representation dated 09.09.2019 (Annexure P-2) filed by the petitioner in a time bound manner by passing an appropriate speaking order.

Learned State counsel raises no objection in deciding the representation dated 09.09.2019 (Annexure P-2) in a time bound manner by passing an

appropriate speaking order.

Without expressing any opinion on the merits of the case or the claim being made by the petitioner in the representation dated 09.09.2019 (Annexure

P-2), respondent No. 2 is directed to decide the representation dated 09.09.2019 (Annexure P-2) filed by the petitioner by passing an appropriate

speaking order within a period of three months from the receipt of copy of this order.

It is made clear that before deciding the representation dated 09.09.2019 (Annexure P-2), respondent No. 3 be also given a hearing/chance to

represent his case before the authorities and objection, if any, is taken by respondent No. 3 before the authorities qua the claim of the petitioner, be

taken into consideration, while passing the speaking order.

Writ petition is disposed of accordingly.