M C GEORGE Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the correctness or otherwise of the judgment rendered by a learned Single Judge of this Court in O.P. No.13092 of 2003 dated 2.1.2007.

(2.) The only relief that was sought for by the petitioner in the writ petition was to direct the Central Government to issue appropriate orders granting subsidy to the Rock Phosphate (a type of fertilizer) also. The case before the Court was that the Central Government has granted subsidy to the users of Single Super Phosphate and the same is not extended to the users of Rock Phosphate and, therefore, according to the petitioner, there is discrimination.

(3.) The petitioner had approached this Court on earlier occasion in O.P.No.18241 of 2002. This Court disposed of the writ petition with a direction to the Central Government to consider the request of the petitioner and pass appropriate orders.