S. RAGHUNATHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner, an Executive Director [now removed] of the 2nd respondent-Company, is knocking at the doors of writ court for assailing the letter dated 25.03.2019 issued by the Managing Director cum Chief Executive Officer of the said Company informing the decision of the Board of Directors in determining his contractual appointment.

(2.) After service of notice, the respondents having entered appearance through their respective Advocates, resist the Writ Petition making submission in justification of the impugned action; they also contend that the 2nd respondent-Company neither being a Government Company nor being an instrumentality of the State, the Writ Petition is otherwise also not maintainable.

(3.) Having heard the learned counsel for the parties and having perused the Petition Papers, this Court declines to grant indulgence in the matter for the following reasons: