KAMARAJ JK Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner appearing in person is before this Court, seeking directions to command the respondents who are executives in the United India Insurance Company, to adhere to the Financial Standing Order of 2014, which he alleges is being violated due to problems in the Company Software GC-Core. The petitioner's case is basically on the ground that though, the respondent Company had published the Financial Standing Order, 2014, with regard to delegation of financial powers with the maximum financial limit prescribed therein, the same had been violated in its implementation due to the GC-Core Software being used by the respondent Company for performing its business. It is the petitioner's case that though, he had informed the Authorities to remove the deviation of the Financial Standing Order in GC-Core Software, the same has not been rectified, which has led him to approach this Court by way of this writ petition.

(2.) When the matter was taken up for consideration, the counsel for the respondents, Mr. S. Jindal, at the outset had raised questions on the maintainability of the writ petition, and as the question of maintainability on the facts of the case appears to be crucial, the same is being taken up as a preliminary issue. An affidavit questioning the maintainability has also been filed by the respondents to which a rejoinder has also been given by the petitioner.

(3.) The objections to the maintainability are on the following grounds: -