Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4290 OF 2007
FED. OF CENT.GOVT.SC/ST EMPLOYEES & ORS. Appellant(s)
Versus
KOCHI REFINERIES LTD. Respondent(s)
O R D E R
We have heard learned counsel for the parties. This appeal is
representative in nature and not by an affected person. As and when any affected
person will come, the matter can be examined on merits. Since it is a
representative appeal, we are not inclined to interfere.
The appeal is accordingly, dismissed.
However, the questions of law shall remain open.
....................J.
(A.K.MATHUR)
.....................J.
(AFTAB ALAM)
New Delhi,
May 8, 2008