M.L.SHARMA Vs. UOI

JUDGEMENT

(1.) SINCE the above captioned 2 petitions raise common questions the same are being decided together.

(2.) IN the Department of Company Affairs, there exists a specialized service, namely, the Indian Company Law Service (earlier known as Central Company Law Service). The same had two distinct branches, the legal branch and the accounts branch and the members of the service were persons drawn from the legal and the accounting profession.

(3.) IN the year 1965, Department of Company Affairs, Govt. of India notified the Central Company Law Service Rules, 1965 (hereinafter referred to as the 'CCLS Rules, 1965'), the relevant portion whereof reads as under: