Himachal Pradesh High Court
Sh. Rikhi Ram & Another vs State Of H.P. & Others on 30 November, 2015
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH SHIMLA
.
CWP No. 2927 of 2015-
2015-C
Date of decision: 30.11.2015
Sh. Rikhi Ram & another ....Petitioners
Versus
State of H.P. & others ...Respondents
_________________________________________________
of
Coram:
The Hon'ble Mr. Justice Mansoor Ahmad Mir, Chief Justice
The Hon'ble Mr. Justice Tarlok Singh Chauhan,
Chauhan, Judge
Judge
Whether approved for reporting? 1 Yes.
rt
____________________________________________
For the petitioners: Mr. Deepak Kaushal, Advocate.
For the respondents: Mr. Shrawan Dogra, Advocate
General with Mr. Romesh
Verma, Additional Advocate
General and Mr. J.K. Verma,
Deputy Advocate General.
____________________________________________________
Mansoor Ahmad Mir, Chief Justice (Oral)
By the medium of this writ petition, the petitioner has sought quashment of notification dated 01.06.2015, (Annexure P-4), whereby H.P.P.W.D Division, Balakrupi was shifted to Jaisinghpur, on the grounds taken in the memo of the writ petition.
2. It is averred that the respondents-State Government without any reason have issued notification dated 1.6.2015 (Annexure P-4), whereby decision was made 1 Whether the reporters of Local Papers may be allowed to see the judgment?
::: Downloaded on - 15/04/2017 19:24:32 :::HCHP -2-to shift the Division Office from Balakrupi to Jaisinghpur, which is not in the interest of inhabitants of the area and the .
general public. The shifting order dated 1.6.2015 (Annexure P-4) is against the public interest, bad in law, arbitrary and mala fide.
of
2. The respondents have filed reply and resisted the petition on the ground that it is for the Government to decide rt the suitability of the Division Office and that they have made a conscious decision, in the public interest.
3. It is a beaten law of land that Government decision and policy cannot be subject matter of a writ petition, unless its arbitrariness is shown in the decision making process.
4. The Apex Court in Sidheshwar Sahakari Sakhar Karkhana Ltd. Vs. Union of India and others, 2005 AIR SCW 1399, 1399 has laid down the guidelines and held that Courts should not interfere in the policy decision of the Government, unless there is arbitrariness on the face of it.
5. The Apex Court in a latest decision reported in Manohar Lal Sharma Vs. Union of India and another, (2013) 6 SCC 616, also held that interference by the Court on the ::: Downloaded on - 15/04/2017 19:24:32 :::HCHP -3- ground of efficacy of the policy is not permissible. It is apt to reproduce paragraph 14 of the said decision as under:
.
"14. On matters affecting policy, this Court does not interfere unless the policy is unconstitutional or contrary to the statutory provisions provisions or arbitrary or irrational or in abuse of of power. The impugned policy that allows FDI up to 51% in multi-
multi-brand retail trading does not appear to suffer from any of these vices."
vices
6. rtThe Apex Court in the case titled as Mrs. Asha Sharma versus Chandigarh Chandigarh Administration and others, reported in 2011 AIR SCW 5636 has held that policy decision cannot be quashed on the ground that another decision would have been more fair, wise, scientific or logical and in the interest of society. It is apt to reproduce para 10 of the aforesaid judgment herein:
"10. The Government is entitled to make pragmatic adjustments and policy decisions, which may be necessary or called for under the prevalent peculiar circumstances. The Court may not strike down a policy decision taken by the Government merely because it feels that another decision would have been more fair or wise, scientific or logic. The principle of reasonableness and nonarbitrariness in governmental action is the core of our constitutional scheme and structure.
structure.::: Downloaded on - 15/04/2017 19:24:32 :::HCHP -4-
Its interpretation will always depend upon the facts and circumstances of a given case.
.
Reference in this regard can also be made to Netai Bag v. State of West Bengal [(2000) 8 SCC 262 : (AIR 2000 SC 3313)]."
7. It appears that the respondents-State of Government have examined all aspects and made the decision. Thus, it cannot be said that the decision making rt process is bad. The Court cannot sit in appeal and examine the correctness of the policy decision.
8. The Apex Court in the case titled as Bhubaneswar Development Authority and another versus Adikanda Biswal and others, reported in (2012) 11 SCC 731 has laid down the same principle. It is apt to reproduce para 19 of the judgment, supra, herein:
"19. We are of the view that the High Court was not justified in sitting in appeal over the decision taken by the statutory authority under Article 226 of the Constitution of India. It is trite law that the power of judicial review under Article 226 of the Constitution of India is not directed against against the decision but is confined to the decision making process. The judicial review is not an appeal from a decision, but a review of the manner in which the decision is made and the Court sits in judgment only on the correctness of the decision making process process and not ::: Downloaded on - 15/04/2017 19:24:32 :::HCHP -5- on the correctness of the decision itself. The Court confines itself to the question of legality and is .
concerned only with, whether the decision making authority exceeded its power, committed an error of law, committed a breach of the rules of of natural justice, reached an unreasonable decision or abused its powers."
of
9. This Court in the judgments delivered in CWP No. 621 of 2014, titled as Nand Lal & another versus State of rt H.P. & others and CWP No. 4625 of 2012, , titled as Gurbachan versus State of Himachal Pradesh & others, decided on 15.07.2014, has also laid down the same proposition of law.
10. Applying the test to the instant case, the writ petition merits to be dismissed. Accordingly, it is dismissed alongwith pending applications.
(Mansoor Ahmad Mir) Chief Justice.
November 30, 2015
2015 (Tarlok Singh Chauhan)
Chauhan)
(hemlata) Judge.
::: Downloaded on - 15/04/2017 19:24:32 :::HCHP