MR. N. SUBRAMANIAN Vs. UNION OF INDIA REPRESENTED BY THE SECRETARY TO GOVERNMENT OF INDIA MINISTRY OF CORPORATE AFFAIRS

JUDGEMENT

(1.) The petitioner has filed this writ petition to quash the proceedings of the 2nd respondent relating to the impugned order dated 03.11.2017 uploaded in the website of the 1st respondent insofar as the petitioner herein is concerned and consequently direct the respondents herein to permit the petitioner to get reappointed as Director in any of the companies without any hindrance by permitting the petitioner to submit requisite fees for availing the benefit of CODS Scheme 2018, with the respondents within a time frame that may be stipulated by this Court.

(2.) Heard Mr. Sunil Sudhakar, learned counsel for the petitioner and Mr. Venkatasamy Babu, learned Central Government Standing Counsel for the respondents.

(3.) Similar issue was considered by this Court in W.P. No. 25455 of 2017 [Bhagavan Das Dhananjaya Das v. Union of India and another) etc., batch and this Court allowed those writ petitions by order dated 03.08.2018 on the following terms:-