Sambuddha Chakrabarti, J. - (1.) The respondents nos. 2 and 3 have raised a preliminary objection regarding the jurisdiction of this Court to entertain the writ petition. Since the point regarding the jurisdiction of the Court has been raised the same had to be taken up as a preliminary issue.
(2.) A brief narration of the fact is necessary to appreciate the substance and the context of the objection raised.
(3.) The petitioner who was an employee of the Indian Oil Corporation Limited (Corporation, for short) has, inter alia, challenged the order passed by the appellate authority of the Corporation in New Delhi as well as the entire proceeding along with the orders passed therein, the order passed by the disciplinary authority as well as the enquiry report.;