Himachal Pradesh High Court
Gramin Janta Kalyan Samiti vs State Of H.P. And Others on 28 March, 2016
Bench: Mansoor Ahmad Mir, Tarlok Singh Chauhan
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA
CWP No.4044 of 2015
Decided on: March 28, 2016.
.
Gramin Janta Kalyan Samiti, Kuthera ...Petitioner.
VERSUS
State of H.P. and others ...Respondents.
Coram
The Hon'ble Mr.Justice Mansoor Ahmad Mir, Chief Justice.
The Hon'ble Mr.Justice Tarlok Singh Chauhan, Judge.
Whether approved for reporting? Yes.
For the petitioner: Mr.Surender Saklani, Advocate.
of
For the Respondents: Mr.Shrawan Dogra, Advocate
General, with Mr.Romesh Verma and
Mr.M.A. Khan, Addl.A.Gs., and Mr.J.K.
rt Verma, Dy.A.G.
________________________________________________________
Mansoor Ahmad Mir, C.J. (Oral)
By the medium of the instant writ petition, the petitioner has sought quashment of order, dated 24th August, 2015, Annexure P-11, on the grounds taken in the memo of writ petition.
2. Precisely, the petitioner has sought writ of mandamus commanding the respondents to shift the office of Gram Panchayat Kuthera to village Kuthera from Makriri, or in the alternative, the petitioner has prayed that the respondents be directed to create a separate Panchayat for village Kuthera.
3. The moot question is - Whether this Court has jurisdiction to command the respondents to make such an order.
The answer is in the negative for the following reasons.
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4. The creation of Panchayat or shifting the office .
thereof is entirely in the domain of the Executive and not of any other agency. The Court cannot interfere unless the decision is prima facie illegal or suffers from arbitrariness.
of
5. This Court has dealt with the similar issue in CWP No. 621 of 2014 titled Nand Lal and another versus State of H.P. and others decided on 21.5.2014. It is apt to reproduce paras 9 to rt 17 of the said judgment herein.
"9. The Apex Court in Sidheshwar Sahakari Sakhar Karkhana Ltd. Vs. Union of India and others, 2005 AIR SCW 1399, has laid down the guidelines and held that Courts should not interfere in policy decision of the Government, unless there is arbitrariness on the face of it.
10. 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 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 or arbitrary or irrational or in abuse of power. The impugned policy that allows FDI up to 51% in multi-brand retail trading does not appear to suffer from any of these vices."::: Downloaded on - 15/04/2017 19:59:14 :::HCHP
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11. The respondents in their reply have specifically averred that they have considered the issue and it was found that .
Village Ramshehar is at the distance of 19 kilometers from the existing Government College at Nalagarh, whereas the distance between the Government College Nalagarh and Diggal is 40 kilometers and the justification for opening a Government College at Diggal was found more of appropriate than at Ramshehar, as per the norms and policy. It is apt to reproduce paras 3 to 5 of the reply herein:
rt "3 to 5.That in reply to these paras, it is submitted that on the demand of the people of Ramshehar area feasibility report was sought from Principal, Govt. College Nalagarh through Director of Higher Education. From the perusal of report it is revealed that Ramshehar is at the distance of 19 km from the existing Govt. College Nalagarh. As per norms/guidelines the distance of existing nearby College to proposed college shall not be usually less than 25 Kms.
The distance condition can be relaxed depending upon the need of the area/town where the existing Colleges are overcrowded and having the enrolment of students more than 3000 but the enrolment of G.C. Nalagarh is only 1855 which is at a distance of 19 Km from Ramshehar. Keeping in view the norms for opening of new Govt. College and on the basis of report submitted Principal of Govt. College Nalagarh, the proposal was examined carefully and was turned down."
12. The petitioners have filed rejoinder to the reply filed by the respondents and have not specifically denied the said pleadings contained in the reply.
13. The respondents have also specifically pleaded in their reply that the decision was made after taking all aspects in view. It is apt to reproduce paras 6 & 7 of the reply herein:-
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"6 & 7. That in reply to this para it is submitted that both the proposals/feasibility reports in respect of opening of new Govt.
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College at Ramshehar and at Diggal was received. From the perusal of the report it is gathered that GC Nalagarh is at the distance of 19km from Ramshehar, whereas nearest Colleges to Diggal are GC Nalagarh and GC Arki at the distance of 38 and 40km respectively. Hence if the College is notified at Ramshehar instead of Diggal then the genuine dema of the people of of Diggal area would be ignored, who are in dire need of College. It is worthwhile to mention here that out of 13 fedding Senior Secondary Schools of Ramshehar area 6 schools i.e. Digal, rt Badhalag, Chandi, Chmadhar, Goyla and Chhiachhi are more approachable/near to Diggal instead of Ramshehar."
14. The Apex Court in the case titled as Mrs.Asha Sharma versus 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 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. 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)]."::: Downloaded on - 15/04/2017 19:59:14 :::HCHP
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15. It appears that the respondents have examined all aspects and made the decision. Thus, it cannot be said .
that the decision making process is bad. The Court can not sit in appeal and examine correctness of policy decision. The Apex Court in the case titled as Bhubaneswar Development Authority and another versus Adikanda Biswal and others, reported in (2012) 11 SCC 731 laid down of the same principle. It is apt to reproduce para 19 of the judgment herein:
"19. We are of the view that the High Court was not rtjustified 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 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 and not 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 natural justice, reached an unreasonable decision or abused its powers."
16. It is not known that in which capacity, the petitioners have filed the present writ petition and whether they have sought permission to file the writ petition in the representative capacity or as Public Interest Litigation.
17. We find no ground for interference in this writ petition, hence it is dismissed alongwith all pending application(s), if any."
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6. The similar principles of law have also been laid .
down by this Court in CWP No. 9480 of 2014 alongwith connected matter titled Vijay Kumar Gupta versus State of H.P. and others decided on 9.1.2015 and CWP No. 4625 of 2012 titled Gurbachan versus State of H.P. and others decided on of 15.7.2014.
7. Having said so, there is no merit in the writ petition and the same is dismissed, alongwith pending CMPs, if any.
rt However, for the redressal of its grievance, the petitioner is at liberty to approach the competent Authority by way of representation.
(Mansoor Ahmad Mir) Chief Justice.
28th March, 2016. (Tarlok Singh Chauhan) (Tilak) Judge ::: Downloaded on - 15/04/2017 19:59:14 :::HCHP