(1.) This writ petition is directed against an order of termination of the petitioner's service as the Financial Director of M/s. Andrew Yule & Co. Ltd dated 22nd Aug. 1986.
(2.) The issues raised are Important as well as interesting as questions of law. Whilst the petitioner contended that the case is fully covered by the decision of Central Inland Water Transport Corporation Vs. Brajanath Ganguly reported in (1986) 3 SCC 156 and as such the termination order is bad simpliciter and the petitioner is entitled to reinstatement. The respondents contended, however, that no relief can be granted to the petitioner inter alia for (a) Andrew Yule & Co. Ltd. cannot be termed to be an Authority within the meaning of Art. 12 of the Constitutions ; (b) assuming Andrew Yule & Co be termed to be an Authority, the writ petition cannot succeed by reason of restrictions in regard to the assumption of jurisdiction by the writ Court to a private law field as compared to that of a public law field-which has not been noticed in Central Inland's decision (supra), though sufficient reliance on that score can be found from the decisions of the Supreme Court in LIC Vs. Escorts Ltd. reported in (1986) 1 SCC and (c) Central Inland's decision (supra) in any event does not have any manner of application on the factual aspect of the matter.
(3.) Before, however, proceeding on to the rival contentions raised as noted above, a brief reference to facts ought to be made at this juncture.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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