NARENDRA PUROHIT Vs. HINDUSTAN ZINC LIMITED

JUDGEMENT

(1.) The present petition has been filed with the relief for reinstatement and for declaration of the impugned order to be illegal and contrary to the share holders agreement. Admittedly, the present petition has been filed by the workmen of Hindustan Zinc Limited.

(2.) In the judgment passed by the Hon'ble Apex Court in the case of P. Paliwal Etc. v. Hindustan Zinc Limited and Ors. Etc. [Special Leave to Appeal (C) No(s). 12354-12357/2018] whereby the Division Bench judgment of this Court in the case of P. Paliwal v. Hindustan Zinc Limited and Ors.: D.B. Civil Writ Petition No. 236/1984 has been affirmed, it has specifically been held that Hindustan Zinc Limited has lost its character of being a state on account of privatization and therefore, the writ petitions against Hindustan Zinc Limited would now not be maintainable.

(3.) In view of the judgment as passed in P. Paliwal's case (supra), the present petition is also dismissed. However, as observed by the Division Bench of this Court, it would be open for writ petitioners to avail the remedy available to them as per law and for the purposes of limitation, the time spent in this Court till the date of the present decision would be excluded while computing limitation.