S.H. Kapadia, C.J. - (1.) Leave granted.
(2.) Electronics Corporation of India Ltd. ("Assessee" for short) is a Central Government Public Sector Undertaking ("PSU"). It is registered as a Government Company under the Companies Act, 1956. It is under the control of Department of Atomic Energy, Government of India. A dispute had been raised by the Central Government (Ministry of Finance) by issuing show cause notices to the Assessee alleging that the Corporation was not entitled to avail/utilize MODVAT/Cenvat Credit in respect of inputs whose values stood written off. Accordingly it was proposed in the show cause notices that the credit taken on inputs was liable to be reversed. Thus, the short point which arose for determination in the present case was whether the Central Government was right in insisting on reversal of credit taken by the Assessee on inputs whose values stood written off.
(3.) The adjudicating authority held that there was no substance in the contention of the Assessee that the write off was made in terms of AS-2. The case of the Assessee before the Commissioner of Central Excise (adjudicating authority) was that it was a financial requirement as prescribed in AS-2; that an inventory more than three years old had to be written off/derated in value; that such derating in value did not mean that the inputs were unfunctionable; that the inputs were still lying in the factory and they were useful for production and therefore they were entitled to MODVAT/Cenvat credit. As stated above, this argument was rejected by the adjudicating authority and the demand against the Assessee stood confirmed. Against the order of the adjudicating authority, the Assessee decided to challenge the same by filing an appeal before CESTAT. Accordingly, the Assessee applied before the Committee on Disputes (CoD). However, the CoD vide its decision dated 2.11.2006 refused to grant clearance though in an identical case the CoD granted clearance to Bharat Heavy Electricals Ltd. ("BHEL"). Accordingly, the Assessee herein filed Writ Petition No. 26573 of 2008 in the Andhra Pradesh High Court. By the impugned decision, the writ petition filed by the Assessee stood dismissed. Against the order of the Andhra Pradesh High Court the Assessee has moved this Court by way of a special leave petition.;