RAJKUMAR VIJAYALAKSHMI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. V.J. Arul Raj, Learned Counsel for the Petitioners and Mr. J. Madanagopal Rao, Learned Central Government Standing Counsel appearing on behalf of the Respondents and perused the materials placed on record, apart from the pleadings of the parties.

(2.) In these Writ Petitions, the list dated 01.11.2017 published by the Registrar of Companies, Tamil Nadu, Chennai uploaded the website of the Ministry of Corporate Affairs, New Delhi disqualifying the Petitioners to hold the Office of the Directorship of a Company under Section 164 (2) (a) of the Companies Act 2013, which came into effect from 01.04.2014, is challenged with the consequential direction to the Respondents to permit the Petitioners to get re-appointed or appointed as Directors in any other Company without any hindrance.

(3.) The lists dated 08.09.2017 and 01.11.2017 published by the Registrar of Companies, Tamil Nadu, Chennai were the subject matter of challenge before this Court in a batch of cases in W.P. No. 25455 of 2017 etc. batch [(2018) 6 MLJ 704] and came to be disposed by this Court by order dated 03.08.2018, the operative portion of which is extracted below:-