(1.) HEARD learned counsel for the petitioner. By means of this writ petition, the petitioner has sought the following reliefs: -
(2.) A writ or order in the nature of mandamus, directing CBEC (Respondent No. 2) to withdraw/suitably amend its clarification in its circular dated 7 -10 -1998 not allowing any abatement in respect to the reimbursement of statutory wages and levies in case of security agency and to suitably amend its finding that there is an employer employee relationship between the client and security workmen instead of their finding that there is an employer employee relationship between the security agency and the security workmen.
(3.) ANY other writ, order or direction, which this Hon'ble Court may deem fit and proper in the circumstances of the present case.