S SIVAMANI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner impugns an order dated 06.05.2013 passed by the Approval Committee (hereafter 'AC') rejecting the petitioner's representation to be considered eligible for scheme for setting up Cold Chain, Value Addition and Preservation Infrastructure in the country.

(2.) The petitioner's proposal under the scheme was rejected by the AC at its meeting held on 24.01.2013, as the AC found that the petitioner was a shareholder of M/s SH Cold Storage Pvt. Ltd. (hereafter 'SHCSPL') which had already been approved for a Cold Chain Project and had received financial assistance from the respondent. The petitioner assails this decision as, according to her, she had ceased to be a shareholder of SHCSPL prior to her application for availing the benefits of the scheme.

(3.) Briefly stated the relevant facts for considering the controversy are as under:-