HARBHAJAN SINGH AWLA Vs. UNION OF INDIA

JUDGEMENT

(1.) . Rule.

(2.) By consent of all the learned counsel for the parties, final arguments have been addressed on the Petition, which shall be finally disposed of. The question which arises is whether the nomination of the fourth (4th) Respondent as a Director of the Central Warehousing Corporation (CWC) carried out by the Central Government is proper and legal, and is the consequence of a bona fide exercise of the discretion vested in the Central Government.

(3.) The Order that has been impugned before me is cryptic and reads thus:-