RASHMI CEMENT LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The facts of the case, in a nutshell, are as follows:

(2.) On June 16, 2006, the Railway Board prioritized certain customers under Programmed Traffic and categorized them under Priorities 'A', 'B', 'C' and 'D' respectively. The petitioners came under category 'C'.

(3.) On June 17, 2011, such allocation of petitioners under Priority 'C' was suspended by the Railway Authorities on allegations that production figures submitted by the petitioners to the Central Excise, Kolkata differed with those placed before the EDRM Office. The petitioners filed a writ petition, bearing W.P. No. 16530(W) of 2011, against such suspension.