- (1.) THE most accepted methodology of a governmental action is that it ought to be free from any arbitrariness or bias and' it must always be fair, reasonable and in consonance with law. Law Courtis exist to remedy the wrong in the event there is departure from the accepted norms of a governmental action. It is a plain exercise of judicial] power to set right the wrong if inflicted on the basis of administrative high-handedness.
(2.) THE principal contention raised in this writ petition is that by reason of administrative high-handedness the petitioner has had to suffer enormously and is now moving from pillar to post for the purpose of getting justice and for being reinstated in Burn Standard Company Ltd. Admittedly, M/s. Burn Standard Company Ltd. is a government company within the meaning of section 617 of the Companies Act and a State within the meaning of Article 12 of the Constitution.
(3.) BEFORE adverting however to the principal contentions raised, a brief narration of the facts would be relevant at this juncture.;