MURLI INDUSTRIES LIMITED COMPANY Vs. WESTERN COALFIELDS LIMITED

JUDGEMENT

(1.) Rule, made returnable forthwith. Heard finally by consent.

(2.) Both these petitions are being disposed of by common judgment as they involve same parties, identical facts and common questions of law.

(3.) Petitioner No.1 is a company duly registered under the Companies Act, 1956 and petitioner No.2 is its Chairmancum Managing Director and share holder. Respondent No.3 is government of India undertaking under the Ministry of Coal and respondent No.1 also a Government of India undertaking, is a subsidiary of respondent No.3. Respondent No.2 is Officer of respondent No.1, whose communications dated 27/11/2013 and 23/12/2013 have been impugned in these petitions. Respondents No. 1 and 3 being a State within the meaning of Article 12 of the Constitution of India and respondent No.2 being an officer of respondent No.1, are amenable to writ jurisdiction of this court.