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