REGENT COMPUTRONICS PVT. LTD.

PROF.BABU MATHEW Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

ASSOCIATED PROVINCIAL PICTURE HOUSES LTD. V. WEDNESBURY CORPORATION [REFERRED TO]
MOREY V. DOUD [REFERRED TO]
TAMIL STEEL STAFF UNION V. STATE OF TAMIL NADU [REFERRED TO]
WORKMEN OF ROHTAS INDUSTRIES LTD. V. ROHTOS INDUSTRIES LTD. [REFERRED TO]
A S SANGWAN VS. UNION OF INDIA [REFERRED TO]
R K GARG R K KARANJIA MADHU MEHTA P K SOI S S BEDI VS. UNION OF INDIA :UNION OF INDIA :UNION OF INDIA :UNION OF INDIA :UNION OF INDIA [REFERRED TO]
NATIONAL TEXTILE WORKERS UNION VS. P R RAMAKRISHNAN [REFERRED TO]
MAHARASHTRA STATE BOARD OF SECONDARY AND HIGHER SECONDARY EDUCATION ALPANA V MEHTA VS. PARITOSH BHUPESHKUMAR SHETH:MAHARASHTRA STATE BOARD OF SECONDARY EDUCATION [REFERRED TO]
CENTRAL INLAND WATER TRANSPORT CORPORATION LIMITED VS. BROJO NATH GANGULY / TARUN KANTI SENGUPTA [REFERRED TO]
NAVNIT R KAMANI VS. R R KAMANI [REFERRED TO]
PREMIUM GRANITES VS. STATE OF TAMIL NADU [REFERRED TO]
TATA CELLULAR VS. UNION OF INDIA [REFERRED TO]
DELHI SCIENCE FORUM NATIONAL TELECOM FEDERATION OF TELECOM EMPLOYEES VS. UNION OF INDIA [REFERRED TO]
SOUTHERN STRUCTURALS STAFF UNION VS. MANAGEMENT OF SOUTHERN STRUCTURALS LTD [REFERRED TO]

JUDGEMENT

(1.) IN this petition, filed on behalf of some of the employees of Bharat Electronics Ltd. , ("bel" for short), the company incorporated under the Companies Act," in the public sector, the petitioners question the procedure adopted by the Union of India in implementing the policy of disinvestment in public sector enterprises, in particular BEL.

(2.) THE Industrial Policy Statement of 1991 of the Government of India led to partial disinvestment in selected public sector undertakings. The relevant portion of the said policy statement dated July 24, 1991, is extracted below (see [1991] 71 Comp Cas (St.) 126, 132) :

(3.) THIS was reiterated in the Union Budget for 1991-92 presented to Parliament and it was stated that disinvestment of a part of the Government's shareholding was necessary for revitalising the public sector, and such shares will be offered to mutual funds, financial institutions, general public and workers so as to raise resources and encourage wider public participation.

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BABU MATHEW Vs. UNION OF INDIA UOI

Referred Judgements :-

JUDGEMENT

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