MANORAMA KUMARI Vs. UNION OF INDIA

JUDGEMENT

(1.) By filing this Special Civil Application invoking the writ jurisdiction of this Court, the petitioner has prayed for issuance of writ of mandamus or certiorari or any other writ to direct the respondent Ministry of Corporate Affairs, Union of India, to complete the process of reappointment of the petitioner within time period.

(2.) Looking at the nature of prayers, the first prayer is "to complete the process of re-appointment of the Petitioner". For this, the petitioner has referred to the order dtd. 31/5/2021 of the Hon'ble Supreme Court. The second part of the prayer is to frame the policy.

(3.) The petitioner herein was appointed as judicial member of the National Company Law Tribunal on 1/6/2016 in terms of sec. 413 of the Companies Act. The petitioner held office for 5 years as contemplated. It appears that the petitioner sent her willingness on 2/2/2021 to continue as Member(Judicial), National Company Law Tribunal (NCLT) for another term of 5 years. The petitioner has already served for a term of five years and stands retired.