K. SUBBRAMANIAN KARTHIKEYAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Mr.J.Madhanagopal Rao, learned Central Government Standing Counsel takes notice for the respondents.

(2.) By consent of the parties, this writ petition is taken up for final disposal at the admission stage itself.

(3.) Challenge is laid to the order of the second respondent dated 01.11.2017, insofar as the petitioner is concerned, and consequential direction is sought for to direct the respondents herein to permit the petitioner to get re-appointed as a Director of any Company or permit the petitioner herein to get appointed as a Director of any company without any hindrance.