M SHAMSUNDAR Vs. MADRAS FERTILIZERS LTD

JUDGEMENT

(1.) THE above miscellaneous petitions arise out of the writ petition No. 5776 of 1994 seeking a writ of certiorari to quash a circular dated 24.3.1994 issued by the second respondent restructuring, marketing and distribution group in the first respondent company. A few facts are necessary before dealing with the miscellaneous petitions.

(2.) THE first respondent is a Company registered under the Companies Act, 1956 with the following share holding pattern:-

(3.) BEFORE dealing with the merits of the case I may deal with the another preliminary objection raised by the learned counsel for respondents 1 and 2 to the effect that no writ petition at all is maintainable because the first respondent company is a company registered under the Companies Act and not amenable to the jurisdiction of this Court under Article 226 of the Constitution of India. He also placed reliance on a judgment of Srinivasan, J. to the same effect. However, this question of maintainability of the writ petition can be relegated to the time of final disposal of the writ petition.