Report No. 145
3.4. The statistical picture: Commercial matters.-
We have stated above, in an abstract form, the difficulties stated to be felt by the public sector undertakings in the context of Article 12. We should now say a few words about the statistics that we have been able to get from the Bureau of Public Enterprises.1 We should mention here, that these statistics relate to 21 public sector undertakings. The total number of public sector undertakings as on 31st March, 1991 was 244. Against these 21 public sector undertakings, 268 writ petitions were filed during the period in question (9 years) (broadly 1981 to 1989).
Out of the total 268 writ petitions, 183 related to commercial transactions. About one third of the public sector undertakings covered in the sample data had no cases at all. Three public sector undertakings had 1 case each. 7 public sector undertakings had less than 10 cases, 2 public sector undertakings, namely, the Mines and Minerals Trading Corporation and the Food Corporation of India, had 81 and 45 cases respectively, relating to commercial transactions.
1. Director, Bureau of Public Enterprises, Letter dated 5th February, 1991.
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