- (1.) It appears from the submis- sions as made by the petitioners that in ef- fect they are challenging the letter of 9th June, 1993 and 21st June, 1993 by saying that so far the adjustment of credit amount is concerned the same will be considered by the headquarters and the headquarters said that in view of the circular dated 28th Sept. 1990 they are not in a position to process the claim. According to the petitioners, the circular has not been shown by the respond- ent as yet nor any discussion made in the affidavit of the respondents.
(2.) On the other hand, the respondents contended that the claims are from Nov. 1987 to Sept. 1988. The adjustment was sought for on 6th Feb. 1992 and the matter was considered and the adjustment was re- fused.
(3.) In reply the petitioner contended that there was a lock out in the company and as soon as the lock out was lifted the adjust- ment was sought for by the company. There- fore, there is no question of delay and in the writ jurisdiction there is no period of limita- tion fixed for that purpose.;