- (1.) By means of the present writ petition, the petitioner has sought a writ of mandamus directing the respondent Nos. 1 and 2 to decide the objections of the petitioner first before final adjudication of the claim petition.
(2.) It appears that a claim petition W.W.C. No. 1 of 2005, Smt. Gyanmati and Ors. v. Smt. Radhika Devi and Anr. is pending before Workmen's Compensation Commission. Therein validity of the proceeding which also touches the merit of the case. The petitioner wants that these objections be decided first.
(3.) No such direction can be issued as the proceedings before the Workmen's Compensation Commissioner are summary in nature and should be disposed of expeditiously. It is desirable, as has been said by the Apex Court time and again that all the issues should be decided simultaneously.;