UNION OF INDIA Vs. INDIA CARBON LIMITED

JUDGEMENT

(1.) This appeal is directed against the common judgment dated 25-1-95 passed by the learned Single Judge in Civil Rule No. 2441/1994 and 3117/1994.

(2.) The main grounds of attack of the impugned judgment is that the respondent company, namely, India Carbon Limited is not entitled to transport subsidy under the Transport Subsidy Scheme, 1971 in respect of manufacture of Calcined Petroleum Coke by the respondent company and that the appeallants have full discretion in matter of granting subsidy.

(3.) The facts may be stated as follows :-