A K RAJESWARAN Vs. SECRETARY TO THE GOVERNMENT

JUDGEMENT

(1.) THE writ petition is filed purportedly in public interest with the prayers as follows:

(2.) THE three petitioners claim to be the employees of the company known as United Electrical Industries Limited. THE said company is a Government company within the meaning of Section 617 of the Companies Act. It appears that the said company is engaged in the business of manufacture and sale of electrical meters. One of the major consumers of the products of the company, it appears, is the Kerala State Electricity Board.