STUP CONSULTANTS LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner company has filed this writ petition as the Central Government by its letter dated 14th January, 1983, Annexure 'K' to the writ petition, has not- given an expression of opinion regarding the professional status of Shri C. R. Alimchandani, who was appointed as its Senior Chief Consultant, by a Resolution dated 20-7-1982 in its General Meeting.

(2.) It is stated in the writ petition that Shri C. R. Alimchandani is one of the "Outstanding Professionals in the field of Structural Design" and diverse applications of pre-stressed Concrete Technology This is stated inparagraph No. 6 of the Petition which reads as under:-

(3.) In the Counter Affidavit that has been filed there is no exception takeh to the assertions in para 6 of the writ petition that Shri C. R. Alimchandani is one of the "outstanding professionals". Reply to paragraph (6) is common with other paragraphs of the writ petition namely paras 1 to 6 and reads as under:-