K. SHANKARAN Vs. PONDS HINDUSTAN LEVER LTD

JUDGEMENT

(1.) Krishnan Ramasamy,J., The prayer in this Writ Petition is for issuance of a Writ, in the nature of mandamus directing the respondents 1 to 3 to file all records, receipts, vouchers, account books, challans, affidavits in their possession pertaining to the disbursement of ex-gratia amount to the petitioners and remaining beneficiaries and to enquire into the irregularities and misappropriation committed by the office bearers of the first respondent and Officials of the third respondent in disbursing the ex-gratia amount to the petitioners. Consequently, to direct the respondents 1 to 3 to settle the balance ex-gratia amount payable to the petitioners in accordance to the number of years of their service and to direct the office bearers of the first respondent to refund the amount to the petitioners received towards Union Expenses, Legal Expenses by force and coercion from the petitioners.

(2.) The case of the petitioners, as stated in the affidavit filed in support of this Writ Petition in short is as follows :-

(3.) A detailed counter affidavit has been filed by the first respondent, denying not just one averment set out in the Writ Petition but all the averments as fallacious by way of giving brief reply to each of the averments, which is as follows:-