These appeals have been preferred against the impugned judgments and orders of the High Court of Calcutta by which the Calcutta High Court by a majority decision held that the ... Balmer Lawrie Co Ltd appellant is a State within the purview of Article of the Constitution of India The appellant is a public limited company incorporated under the Indian Companies Act The respondent s services were terminated vide order in view of Clause a of the letter of appointment which provided that the company would have a right to terminate the services of such employees by giving them three calendar months notice in writing without assigning any reason for such decision The respondent challenged the said termination order by filing writ petition in the High Court of Calcutta

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