A S MANI Vs. UNION OF INDIA

JUDGEMENT

(1.) SRI. A. S. Mani, an expert in Marketing in the Petroleum sector is knocking the doors of this Court in the light of an adverse endorsement issued by the Ministry of Finance dated 2. 6. 1999.

(2.) THE admitted facts are as under: m/s. Oiltanking a Foreign Company entered into an agreement with the petitioner in the matter of providing consultancy services. There are various Clauses seen in the agreement. An application was made to the Government. An application was made to the Government in the matter of approval of the argument. The agreement was approved subject to a condition. The conditional approval reads as under: the approval for exemption is limited proportionally to the stay and work abroad with the total amount received by applicant.

(3.) ON receipt of the same, the petitioner sought for re-consideration. In the absence of any positive response, the petitioner is knocking the doors of this Court for justice.