SAJANAM ENTERPRISES Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) WHAT is the extent of the frontiers of executive power under Art. 162 of the Constitution of India? Does it extent to order an inquiry into the alleged glaring irregularities committed by Officers of a State Government Undertaking- a Government Company as defined under S. 617 of the Indian Companies Act, 1956, in awarding a contract? Are the two questions that require to be answered in this writ appeal. 2. the events and circumstances that led to the filing of the Writ appeal shortly stated are these: 3. Singareni Collieries Co., Ltd., (hereinafter referred to as the Company) is a