FERTILISER ASSOCIATION OF INDIA Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS intra -court appeal impugns the judgment dated 6th January, 2015 of the learned Single Judge of this Court of dismissal of W.P.(C) No.4898/2013 preferred by the appellant.

(2.) THE appeal came up before us first on 23rd February, 2015 when the counsel for the respondents no.1 to 5 (i) Union of India, (ii) Joint Secretary, Department of Fertilizers, (iii) Dy. Secretary, Department of Fertilizers; (iv) Under Secretary, Department of Fertilizers and (v) Director, Department of Fertilizers. appeared on advance notice and with the consent of the counsels the appeal was finally heard at the stage of admission and judgment reserved.

(3.) THE appellant filed the writ petition from which this appeal arises impugning, (i) paras 5&6 of the O.M. dated 3rd May, 2013; (ii) paras (ii) and (iii) of another O.M. dated 3rd May, 2013; (iii) O.M. dated 21st June, 2013; and, (iv) O.M. dated 26th June, 2013 issued by the respondents, pleading: -