CHAIRMAN OIL AND NATURAL GAS COMMISSION Vs. R A PARMAR

JUDGEMENT

(1.) Rule Mr. A. K. Clerk waives service of the Rule for respondents Nos. 1 and 2

(2.) The Chairman Oil & Natural Gas Commission has come forward with this Special Civil Application to issue appropriate writ order or direction under Article 227 of the Constitution of India calling for the records and proceedings of Reference (ITC) No. 13 of 1985 from the Industrial Tribunal Ahmedabad and after perusing the legality and propriety thereof to quash and set aside the award dated 12-2-1987 which is Annexure A to the Special Civil Application. The Central Government Industrial Tribunal Ahmedabad gave an award in Reference (ITC) No. 13 of 1985 to the following effect:

(3.) The reference to the said Tribunal was to the following effect: