BODDA NAGA SARAT CHANDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners seek a writ of mandamus declaring the action of respondents in deactivating and disqualifying the DIN No.05192607 of 1st petitioner and DIN No.00436308 of 2nd petitioner as illegal, arbitrary, without jurisdiction and contrary to the provisions of the Companies Act, 2013 and in contravention of the rights guaranteed under Articles 14 & 19(1) of the Constitution of India and for a consequential direction to the respondents to activate the DIN numbers of the petitioners to enable them to file statutory returns.

(2.) The petitioners herein are the Directors in M/s. RNG Resources India Private Limited and were allotted DIN Nos.05192607 and 00436308 respectively, which were struck of from the list of companies by 2nd respondent.

(3.) While so, 2nd respondent issued notification under Section 164(2)(A) of the Companies Act, 2013 notifying the list of the disqualified Directors wherein the petitioners were shown as disqualified as Directors for the period from 01.11.2016 to 31.10.2022 and consequently their DIN numbers were deactivated under Rule 11 of the Companies (Appointment of Directors) Rules, 2014.