VISWANATHAN Vs. GOVERNMENT OF INDIA

JUDGEMENT

(1.) THE petitioner by name L. Viswanathan has filed this petition by way of Public Interest Litigation, seeking to issue a writ of mandamus directing respondents 1 and 2 to remove the 5th respondent from the post of Chairman and Managing Director of Madras Fertilizers Ltd. , Manali, Chennai 600 068 forthwith.

(2.) HEARD the learned counsel for the petitioner.

(3.) IN the light of the order to be passed hereunder, we are of the view that it is unnecessary to refer all the factual details as stated in the affidavit filed in support of the above petition. However, it is seen that the petitioner is a retired employee of Madras Fertilizers Ltd. , and is a share holder of the Company. The 4th respondent is a public sector undertaking and the Government of India is having majority shares of the said Company. The 4th respondent is controlled by the Ministry of Chemicals and Fertilizers of the Government of India and the accounts of the Company were placed before the Comptroller and Auditor General of India under Section 619 (4) of the Companies Act, 1956 for approval every year and the performance of the company was also placed before the Parliament.