ELECTROSTEEL STEELS LIMITED, BOKARO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) As the common question of law is involved in all these writ applications, they have been heard together and are being disposed of by this common Judgment.

(2.) Heard learned counsel for the petitioners, learned Additional Advocate General for the State, as also the learned counsel for the private respondent in W.P.C No.3699 of 2015. The private respondents in other writ applications have also been noticed and the notices have been validly served on them, but no one appeared for the private respondents in the other three writ applications, in spite of repeated calls.

(3.) In W.P.(C). No.3699 of 2015, the petitioners have challenged the Award passed by the Jharkhand Micro, Small & Medium Enterprises Facilitation Council (hereinafter referred to as the 'Council') communicated under memo No. 1954 dated 20.07.2015, whereas in other writ applications, the notices dated 31.1.2017 and 15.03.2017 issued by the Council to the petitioner have been challenged by the petitioner, on the sole ground that the constitution of the Council in the State of Jharkhand, was done in contravention of Section 21 of the MSMED Act.