SWASTIKA SPINNING MILLS Vs. THE UNION OF INDIA

JUDGEMENT

(1.) THIS is petition filed under Articles 226 and 227 of the Constitution of India, wherein the petitioner has prayed for issuance of an appropriate writ, order or direction quashing Annexures P-1, P-2 and P-3.

(2.) IT may be appropriate to refer to the necessary facts in dispute :-

(3.) UNION of India, Department of Post and Telegraph, declared a policy dated 23.12.1992, wherein specific facilities as per the terms and conditions of the policy were being provided for installation of Telex connection. Scheme was termed as "Security Deposit Scheme for Telex Connections".