SRIKANTH PARTHASARATHY Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) This writ petition has been filed for issuance of a writ of mandamus directing the third respondent to delete the name of the petitioner from the list of wilful defaulters published by the third respondent in its website.

(2.) The case of the petitioner is that he was appointed on 30/6/2006 as a Director of the company named M/s Zylog Systems Limited. According to the petitioner, he was functioning as a Non-Executive Director and ultimately he resigned from the office of Directorship through letter dtd. 24/6/2013, which had been accepted by the Board of Directors through letter dtd. 23/8/2013.

(3.) The grievance of the petitioner is that the above said M/s Zylog Sytems Limited had committed default and while including the name of the company in the defaulters list, the name of the petitioner was also added by the third respondent while publishing the wilful defaulters list in the website. Aggrieved by the same, the present writ petition has been filed before this Court.