Madras High Court
Santhosh Kumar Parasmull Jain vs The Registrar Of Companies on 27 July, 2021
Author: R.Mahadevan
Bench: R.Mahadevan
W.P.No.15406 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27.07.2021
CORAM:
THE HON'BLE MR.JUSTICE R.MAHADEVAN
Writ Petition No.15406 of 2021
and W.M.P.Nos.16299 and 16301 of 2021
Santhosh Kumar Parasmull Jain ... Petitioner
Vs
1. The Registrar of Companies
AGT Business Park
Avinashi Road
Civil Aerodrome Post
Coimbatore, Tamil Nadu.
2.Union of India
Through its
Secretary
Ministry of Corporate Affairs
5th floor, “A” Wing
Shastri Bhavan
New Delhi – 110 001. ... Respondents
Prayer : Writ petition filed under Article 226 of the Constitution of India
praying for a writ of certiorarified mandamus calling for the records of the 1 st
respondent relating to the impugned notice dated 07.12.2018 uploaded in
the website of the 2nd respondent insofar as the petitioner herein is
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W.P.No.15406 of 2021
concerned, quash the same as illegal, arbitrary and devoid of merit and
consequentially, direct the respondents herein to permit petitioner to get
reappointed as Director of the company or appointed as Director in any
company without any hindrance.
For Petitioner : Mr.G.Sudhakar
For R1 : Mr.G.Krishnaraja
Govt. Advocate
For R2 : Ms.A.Anuradha
Addl. Central Govt. Standing Counsel
ORDER
The prayer made in this writ petition is to issue a Certiorarified Mandamus, calling for the records of the 1st respondent relating to the impugned notice dated 07.12.2018 uploaded in the website of the 2nd respondent, insofar as the petitioner is concerned and quash the same and for consequential relief.
2.According to the petitioner, the 1st respondent released a list of disqualified directors, who have been disqualified under Section 164(2)(a) of the Companies Act, 2013, as directors with effect from 01.11.2017, in 2/9 http://www.judis.nic.in W.P.No.15406 of 2021 which, his name was also mentioned as item no.541 (DIN No:3377876). In other words, the 1st respondent, by including the name of the petitioner, has disqualified him as Director under Section 164(2)(a) of the Companies Act, 2013 for non-filing of financial statements or annual returns for continuous period of three financial years by the defaulting companies on whose board, the petitioner is also a Director, due to which, he is prohibited from being appointed or reappointed as director in any other company for a period of 5 years. Stating that the action so taken by the 1st respondent is arbitrary and unreasonable, the petitioner has filed the present writ petition with the aforesaid prayer.
3.Today, when the matter was taken up for consideration, the learned counsel appearing for the parties jointly submitted that the issue involved herein is no longer res integra. Earlier, this Court by order dated 03.08.2018 in WP.No.25455 of 2017 etc. batch, in Bhagavan Das Dhananjaya Das case reported in (2018) 6 MLJ 704, allowed those writ petitions and set aside the orders dated 08.09.2017, 01.11.2017, 17.12.2018, etc. passed by the Registrar of Companies, disqualifying the 3/9 http://www.judis.nic.in W.P.No.15406 of 2021 petitioners therein to hold the office of directorship of the companies under Section 164(2)(a) of the Companies Act, which came into effect from 01.04.2014. Thereafter, yet another set of disqualified directors approached this court by filing WP.No.13616 of 2018 etc. batch (Khushru Dorab Madan v. Union of India) which were dismissed by order dated 27.01.2020. The said order of the learned single judge was challenged by some of the petitioners therein before the Division Bench of this Court in W.A.No.569 of 2020, etc. batch (Meethelaveetil Kaitheri Muralidharan v. Union of India, 2020 SCC OnLine Mad 2958 : (2020) 6 CTC 113), which after elaborately dealt with the issue as to whether the RoC is entitled to deactivate the Director Identification Number (DIN), allowed those writ appeals on 09.10.2020, the relevant passage of which, are profitably, extracted below:
"41. As is evident from the above, Rules 9 and 10 deals with the application for allotment of DIN. Rule 10(6) specifies that the DIN is valid for the life time of the applicant and shall not be allotted to any other person. Rule 11 provides for the cancellation or surrender or deactivation of the DIN. It is very clear upon examining Rule 11 that neither cancellation 4/9 http://www.judis.nic.in W.P.No.15406 of 2021 nor deactivation is provided for upon disqualification under Section 164(2) of CA 2013. In this connection, it is also pertinent to refer to Section 167(1) of CA 2013 which provides for vacating the office of director by a director of a Defaulting Company. As a corollary, it follows that if a person is a director of five companies, which may be referred to as companies A to E, if the default is committed by company A by not filing financial statements or annual returns, the said director of company A would incur disqualification and would vacate office as director of companies B to E. However, the said person would not vacate office as director of company A. If such person does not vacate office and continues to be a director of company A, it is necessary that such person continues to retain the DIN. In this connection, it is also pertinent to point out that it is not possible to file either the financial statements or the annual returns without a DIN. Consequently, the director of Defaulting Company A, in the above example, would be required to retain the DIN so as to make good the deficiency by filing the respective documents. Thus, apart from the fact that the AQD Rules do not empower the ROC to deactivate the DIN, we find that such deactivation would also be contrary to Section 164(2) read with 167(1) of CA 2013 inasmuch as the 5/9 http://www.judis.nic.in W.P.No.15406 of 2021 person concerned would continue to be a director of the Defaulting Company.
42. In light of the above analysis, we concur with the views of the Delhi High Court in Mukut Pathak, the Allahabad High Court in Jai Shankar Agrahari and the Gujarat High Court in Gaurang Balvantlal Shah to the effect that the ROC is not empowered to deactivate the DIN under the relevant rules. In Yashodhara Shroff, the Karnataka High Court upheld the constitutionality of Section 164(2) and proceeded to hold that a prior or post decisional hearing is not necessary. For reasons detailed in preceding paragraphs, we disagree with the view of the Karnataka High Court that prior notice is not required under Section 164(2) of CA 2013.
43. In the result, these appeals are allowed by setting aside the impugned order dated 27.01.2020. Consequently, the publication of the list of disqualified directors by the ROC and the deactivation of the DIN of the Appellants is hereby quashed. As a corollary to our conclusion on the deactivation of DIN, the DIN of the respective directors shall be reactivated within 30 days of the date of receipt of a copy of this order. Nonetheless, we make it clear that it is open to the ROC concerned to initiate action with regard to 6/9 http://www.judis.nic.in W.P.No.15406 of 2021 disqualification subject to an enquiry to decide the question of attribution of default to specific directors by taking into account the observations and conclusions herein. No costs. Consequently, connected miscellaneous petitions are closed."
4.Therefore, following the aforesaid decision, the writ petition stands allowed, in the terms as indicated in the judgment in Meethelaveetil Kaitheri Muralidharan's case. No costs. Consequently, connected miscellaneous petitions are closed.
27.07.2021
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Index : yes/no
Internet : yes/no
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To
1. The Registrar of Companies
AGT Business Park
Avinashi Road
Civil Aerodrome Post
Coimbatore, Tamil Nadu.
2.Union of India
Through its
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W.P.No.15406 of 2021
Secretary
Ministry of Corporate Affairs
5th floor, “A” Wing
Shastri Bhavan
New Delhi – 110 001.
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W.P.No.15406 of 2021
R.MAHADEVAN, J.
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