Telecom Disputes Settlement Tribunal
Internet Service Providers ... vs Union Of India on 18 October, 2019
Author: Shiva Kirti Singh
Bench: Shiva Kirti Singh
TELECOM DISPUTES SETTLEMENT & APPELLATE TRIBUNAL NEW DELHI 4" Dated /[f October, 2019 Telecommunication Petition No.169 of 2014 intermat Service Providers Association of India & Ors. ... Petitioners Vs. Union of India ... Respondent Telecommunication Petition No.108 of 2017 (MA Nos.264 and 265 of 2018) Anjani Broadband Solutions Pvt. Lid. ... Petitioner Vs. Union of India ... Respondent Telecommunication Petition No.87 of 2017 Krauss Communication Pvt. Lid. & Grs. .. Petitioners Vs. Union of India ... Respondent BEFORE: HON'BLE MR. JUSTICE SHIVA KIRTI SINGH, CHAIRPERSON HON' BLE MR. A.K. BHARGAVA, MEMBER Por Petitioner Nos.} in TP. No. 169 of 2014 Por Petitioner No.2 in T.P. No. 169 of 2014 Petitioner No.3 in T.P. No. 169 of 2014 For Petitioners in T.P. Nos. 108 of 2017 For Petitioner in T.P. No.8? of 2017 For Petitioner in TP. No. t95 of 2018 For Petitioner in TP. No. 119 of 2017 Por Respondent ~ Union of India. » Mr. Tarun Gulati, Senior Advocate Mr. Aditya Vaibhav Singh, Advocate : Mr. Aditya Vaibhav Singh, Advocate » Mr. Meet Malhotra, Senior Advacate Mr. Ravi 8.8. Chauhan, Advocate Ms. Pallak Singh, Advocate - Mr. Vineet Bhagat, Advocate Mr, Himanshu Dhawan, Advocate « Ms, Archna Saxena, Advocate for Mr. Asutosh Lohia, Advocate > Mr Neerai Kumar, Advocate : Mr.Aditya Vaibhav Singh, Advocate » Mr Abhay Prakash Sahay, Advocate Mr. Dhruv Tamta, Advocate Mr. Apoory Kurup Ms. Nidhi Mittal, Advocate Mr.Rahul Kulhare, Advocate Jelecommunication Petition No.195 of 2018 Sinnaneeennnpcmnnnndiie ota fennrrnmaninnande ein iota nc Tr nae W15 Internet Services Pyt. Ltd. ... Petitioner Vs, Union of India ... Respondent Telecom munication Petition No.94 of 2017 Perfect Internet Pvt. Ltd. «. Petitioner Vs. Union of India ... Respondent Jelecommunication Petition N. 119 of 2017 Gloriosa Infotel IT Services India Pvt. Lid. ... Petitioner Vs. Union of India wee Respondent Telecommunication Petition No.206 af 2018 Excell Media Pvt, Lid. o» Petitioner Vs. Union of India aa .. Responder ORDER
By SK. Singh, Chairperson ~These petitions have been filed by or on behalf of Intemet Service Providers who hold licences granted by the respondent. They have challenged the imposition of the licence fee on internet services mainly on two grounds. Firstly on the plea that the respondent has permitted some old ISP eensees to enjoy under the old regime of no Heence fee on revenue from pure intemet services whereas petitioners are required to pay Heence fee for similar internet services by bringing them under the provisions of Unified Licence(UL) regime, thus violating the principle of providing a level playing field for all the internet service providers. Secondly, it is the case of the petitioners that the siatutory procedure laid down under Section 11 of the Telecom Regulatory Authority of India Act (the TRAT Act) has not been followed by the respondent while laying down terms relating to Gross Revenue(GR)Adjusted Gross Revenue(AGR) for UL-ISP licence.
4. For the sake of convenience, the relevant facts will be referred from the records of Petition No.169/2014 and also from a Convenience Compilation submitted on behalf of the petitioners, It is clarified that the facts and the issues of law are common for all these petitions and they have been heard together.
5Therefore, this jedgment shall govern all these petitions, The main prayers made in Petition No.169/2014 are:~ "(a) Restrain the Respondent from imposing a condition of payment of licence fee on the Adjusted Gross Revenue(AGR) which shall include revenue from Internet Service;
(b) Set-aside and Quash the impugned Letters No.$20-01/12-D8 Ty dated 23.12.2013 and Letter bearing No.820-01/12-D8 1 dated 20.02.2014 to the extent they demand payment of License Feo @ 8% of Adjusted Gross Revenue as per the AGR applicable under Unified Licence i.e. revenue fom Internet Service;
3. Petitioner No.1 of Petition No. (69/2014 is a Society registered under the indian Societies Act. It claims that most of the ISPs including the other two petitioners -- Sifi Technologies Ltd. And M/s Tata Communications Ltd. are its members wha are incorporated as companies and hold licences for providing internet service including internet telephony, granted by the respondent.
4 Fortunately, no issue of fact is involved in this petition but if will be useful . rE 7 . Bhs ah ' we - e _ are % . , 3 a and arriving al proper conclusions. The Internet Services in India were launched on 15.08.1995 through Videsh Sanchar Nigam Ltd. (VSNL), an erstwhile Public Sector Undertaking of Department of Telecommunications(DoT), Government of India. Ya order to achieve better development and greater expansion and penetration of such services, the Government of India announced its ISP Policy im November, 1998. Licences began to be issued on non-exclusive basis from 06.11.1998 with waiver of Hcence fee upto 31.10.2003 and thereafter with a token fee of Re.1/- per annum for licences issued prior to 01.11 2003. Limited Internet Telephony Services were also allowed w.e.f 01.04.2002 by issuing amended ISP hoence, s DoT amended the licence agreement for Internet Service (including Internet Telephony) on 03.03.2006. A licence fee of 6% of AGR was imposed w.c.f 01.01.2006. AGR included revenue from Internet Telephony but excluded revenue from Internet Access (pure Internet Services) and internet content.
6 Vide its letter dated 17.11.2006, DoT sought recommendations of TRAI in terms of Section 11(1 fa) of the Act for review of the Policy relating to Internet Services. TRAT issued a Consultation Paper for various issues including licence fee, on 27.12.2006. That Consultation Paper in Para 4.8.3.1. records that licence fee was watved till 31.10.2003 and thereafter a notainal Heence fee of Re.i/- became payable but the relevant clause pertaining to licence fee provided that "the Telecom Authority reserves the right to review licence fee including Universal Service Obligation(USO) levy any time during the validity of the licence, which shall be binding on the Hcensee". TRAIT mentioned that rationalisation of ISP leence fee is urgently required. The stakeholders were requested to give their Suggestions,
7. On 10.05.2007, TRAI made its recommendations on "Review of Internet Services". [t recommended a uniform annual licence fee equivalent to 6% of AGR on all ISPs including revenues earned from pure internet services. Soon thereafier, the respondent issued Guidelines and General Information for grant of licence for operating intemet services on 24.08.2007. Annual licence fees at the rate of 6% of AGR subject to a minimum for Category A and B service areas were fixed. But importantly, the revenues from pure internet services were excluded from the definition of AGR for the purpose af computing Heence fee. TRAT's recommendation on this point was clearly not accepted by the Government/respondent.
8. On 05.12.2007, TRAT reiterated its stand through a letter to DoT seeking inclusion of reverue from pure internet service in the AGR for compulation of licence fee. DoT issued a reply on 25.02.2008 and informed TRAI that the matter has been reconsidermd but there was no need to review the earlier decisian, 9%, The Government on 25.01.2010 issued amendinent te the Guidelines af 24.08.2007, Clause 23(b) of the said amendment required the ISPs having licences prior to 24.08.2007 to migrate under the provisions of Guidelines af 24.08.2007 otherwise their licences shall not be renewed. The migration could be allowed at least one year prior to the expiry of their licence period of 15 years so that they could migrate to either Category A or Category B ISP Iicence under the Guidelines of 24.08.2007. The definition of AGR remained unchanged in these amended Guidelines.
10. On 11.05.2010 TRAT issue its recommendations on "Spectrum Management and Licencing Framework". Jafer alia, it recommended that all future licences should be unified licences and that spectrum be delinked from the Heence; there should be uniform lieence fee across all telecom licences and service areas. It also recommended that wet. 01.04.2010 the licence fee and Spectrum Usage Charges by cach licensee shall be on actual AGR. subject to a minimum 6%. On [email protected], DoT requested TRAIL to make recommendations on the Uniform Licence Guidelines and for modalities and guidelines to enable existing licensees to migrate fo uniform licence regime. TRAI gave its recommendations on. 16.04.2012 and 12.05.2012. Petitioners have highlighted that these recommendations did not deal with AGR issue in respect of any of the Heenees inchuling ISP cence, lt was also pointed out that even the preceding Consultation Paper issusd by TRAI on 16.01.2012 did not deal with terms and conditions related to GRYAGR. In the recommendations of 16.04.2012, TRAT stated on the AGR issue thus:
"2.49.........Regarding the revenue which shall be taken into account for ealoulating GR/AGR for levying of Heence fee, the Authority is of the opinion that at this siage, it does not propose any change in the definition of GR/AGR as the issue required deeper stady."
di. A circular dated 29.06.2012 was issued by the respondent to all ISPs on the amendment in respect of licence fee. In the light of the right reserved by the Licensor to modify at any time, the terms and conditions of the licence agreement for provision of internet services, if sought to prescribe a uniform Licence fee rate of 8% of AGR for all ISP and ISP-1T licences, in two steps starting from 01.07.2012. For ISP-IT, the rate was 7% Hil 31.03.2013 and thereafter at the same uniform rate of 8%. However, in Para 2 of the said circular DoT made a statement that revenue for the purpose of Heence feo shall provisionally include all types of revenue from intemet services, allowing only those deductions available for pass- through charges and taxes/levies as in the case of Access Services, without any set- olf for expenses, It further provided thatrevennes from interme? services will also be included in the definition of applicable AGR provisionally for ISP-IT category till Government takes the final decision after obtaining TRAT recommendations in that regard. On a challenge to that circular through Petition No.429/2012 filed by Bee Intemet Service Providers Association of India, by a judgment dated 12.10.2012 this Tribunal held that the TRAT had not made any recommendations in respect of change in the concept of AGR and that explains the statement in Para 2 that revenues from internet services were included in the definition of applicable AGR only provisionally ull Government takes final decision after obtaining recommendations in that regard from TRAL The Tribunal further held in clear terms that the Internet Service Providers could not be asked provisionally to pay on the basis of a concept of AGR im respect whereof the final devision was to be taken at a later stage. On this ground alone the decision in Para 2 of the circular dated 29.06.2012 was set aside to the advantage of the pure Internet Service Providers. However, no interference were made with the decision in Para 1 raising the armual eence fee rate to 8% for the year 2013-14 and onwards.
12. In view of the lacunae pointed out by this Tribunal through iis judgment, respondent issued a letter on 79.10.2012 seeking recommendations of TRA! in respect of definition of AGR in the ISP Licence Agreements for provision of anternet services, and amendment in the licences such as ISP licence granted under 1998 Guidelines, ISP licence granted under 2002 Guidelines and subsequently under 2007 Guidelines (SP-IT category Licence). In the light of above letter, TRAT issued a Consultation Paper on 28.12.2012.
13. DoT introduced Unified Licence(UL) Regime wef. 19.08.20 13, thus requiring licence fee even on pure internet service in respect of new UL ISp Licence. This was done without a recommendation from TRAIT on the AGR/Licence Fee issue, Through letters dated 27.08.2013 and 07.01.2014, TRAIT Suggested DoT to make a reference on the subject of AGR pertaining to services other than ISPs also but as appears from reply of DoT dated 10,02.201 4. TRAI was requested to finalise the issue of AGR/Licence Fee for ISPs because it was causing delay in migration of existing ISPs to Unified Lisence regime and also in issue of new ISP Licences under UT.
14. The Petitioner Association had also drawn the attention of DoT towards difficulties in migration of ISPs to the new UL regime, through letter dated 20.09.2013, _ ft also met the Secretary, DoT on 24.12.2013. The Petitioner Association wrote to the Seeretary, DoT on 20.12.2013 that in the meeting of 24.12.2013 the Secretary had assured that tl TRAIT comes ont with recommendations on AGR for ISPs including on pure internet services and DoT takes a decision on the same, the ISPs whose licences have expired or are expiring shortly may be allowed to continue in the old licence regime with licence fee as per that regime. TRAI recommendations would be made applicable to ald ISP Licence and new UL ISP Licence simultaneously so as not to disturb the level playing field.
12iS. It is not im dispute, as noted already, that before introducing the Unified Licence regime on 19.08.2013, although the recommendation of TRAT for UL regime was made long back on 11.05.2010, and also in 2012 Hoences under old regime Le, old ISP licences were issued or renewed till Tune, 2013. These licences do not include pure internet service in the AGR and hence, there is no licence fee on the revenue from pure internet services for this class of Hcensees/ISPs,
16. Petitioner No.3, M/s Tata Cornmunications Ltd. (TCL) was also an old ISP licensee. Its licence was to expire after 24.01.2014. Hence, in terms of clause 8.2 ofthe Unified Licence Guidelines dated 19.08.2013, it made an application to DoT on 23.01.2014 for migration to UL-ISP Heence but raised an objection to payment of licence fee at the rate of 8% even on pure internet service revenues which was not being paid by similar ISP licensees holding licence under the old regime, On that basis it requested to be treated on par with ISPs under the old regime so that level playing field could be maintained till AGR is made applicable as per TRAI recommendations, uniformly to all categories of ISP licensees.
17, A legal notice dated 04.02.2014 was also issued by Petitioner Association to DoT seeking expeditious action on the level playing field issue. On 10.02.2014, DoT wrote to TRAI for expediting recommendations without linking AGR/icence fee issue of ISPs with other issues. On 20.02.2014, DoT permitted Petitioner No3 to provide internet services as per other terms and. conditions of the old ISP 3 Heences but subject to payment of licence fee at the rate of £8 of AGR as applicable under Unified Licence even for the extended period of three months which was granted for completing all the formalities to obtain Unified Licence. In May 2015, Petitioner No.3 sought two months' extension for compliance of Letter of Intent but since it was denied Petitioner No.3 submitted an undertaking for compliance on 10.06.2014. The Petition No.169/2014 appears to have been filed on 21.03.2014. On 25.03.2014, an interim order was passed requiring the petitioner to file undertaking that if the petition fails, it would pay the full ameunt demanded by the respondent along with interest as may be directed by this Tribunal and on such undertaking its Heence will be provisionally extended tll the disposal of the petition, As a result the petitioners are enjoving the benefit of provisional extension of their old licence and not paying the licence fee in terms of Unitied Licence Guidelines.
48. In respect of application of Petitioner No.3 for migration to UL, a Letter of Intent conveying the approval of competent authority for award of UL-ISP Category 'A' Authorisation for all-India Service Area was issued by DoT on 30.04.2014. The letter mentions various terms and conditions requiring compliance within a fixed time.
19. On 01.05.2014, TRAT submitted its recommendations on definition of AGR in Licence Agreement for provision of Internet Service and minimum presumptive ya AGR. TRAIL has recommended for a uniform licence fee of 8% of the AGR application for all ISP and ISP-TT Hcences, Revenue for the purpose of licence fee for both these categories shall include all types of revenue from internet services allowing only those deductions available through pass-through charges and taxes/levies as in the case of Access Services, without any set-off for expenses. Revenue from internet services shall also be included in the definition of AGR. It is the common case of the parties that the Government has so far not taken any decision on the above recommendation of TRATL 39, It is not in dispute that later in July, 2014, TRAT issued a Consultation Paper on definition of Revenue Base (AGR) for different types of service licences including for UL ISP Licence and has submitted its recommendations on 66.01.2015 which is also pending. But these developments are not directly relevant for deciding the issues arising in the petitions as noted already.
41, TP, No.94/2017 has been. filed by a company which acquired a Licence Agreement on 22.05.2014 for Unified Access Services under ISP-B Category from DoT. Ithas raised a grievance against demand of annual licence fee on the basis of go, of AGR on the same ground that by including revenue from. pure internet service in the AGR, the respondent have created a non-level playing field between TSP operators providing same services. The reliance is on same facts and law to 45 Support of same issues which have been raised in the earlier Petition No.169/2015, Similar is the case of petitioners in other matters.
22, In the background of facts noticed there is no difficulty in appreciating the submission advanced on behalf of the petitioners that some ISP licensees under the old ISP licence are continuing to provide same services and they are not required to pay licence fee on the revenue from pure intemet service since it is not included as a component of the AGR. On the other hand, old ISP licensee like Tata Communications Ltd. (Petitioner No.3 in TP. No.169/2014) whose licence expired in 2014 and also those who have signed UL-ISP licence but were not having old ISP licence are required to pay licence fee even on revenues from pure internet service because of change in the definition of AGR in the UL regime, The issues are ~ (1) whether such a situation amounts to unreasonable classification and a, creation of non-level playing field: and (ii) whether the new condition imposed by DoT requiring payment of licence fee on pure internet services revenues has been introduced without complying with the requirement of Section 11 of the TRAIT Act.
43. In our considered view, both the issues have to be answered in favour of the petitioners for the reasons indicated hereinafter.
16Nan-level playing field
24. Law is clearly enunciated in the case of Reliance Energy Limited Vs. Maharashtra State Road Development Corporation Limited and others; (2007) 8 SCC L. Mr. Meet Malhotra, learned Senior Advocate has highlighted Paras 36 to 39 of this judgment. The significance of constitutional principles like those in Artice 14, 19(1)(g) and 21 of the Constitution in so far as they govern the exercise of public power in a dernocracy has been articulated in no uncertain terms. Level playing field has been held as an important concept invokable on the basis of Article 19C. \e) of the Constitution because this Article confers fundamental right to carry on business to a company. Denial of level playing field will definitely hamper such aright. However, it has been clarified that this doctrine is subject to public interest. The concept requires that equally placed competitors should be treated alike by ensuring that they have a "level playing field" to carry out their business. [t has alse been highlighted that rule of law requires legal certainty. Article 14 applies to government policies and even in contractual matters if the policy or act of the Government fails to satisiy the test of reasonableness, then such act or decision would be unconstitutional,
28. Article 14 of the Constitution requires that actions and decisions of Government shall be fair and it forbids different treatment within the same class. It is also well-settled that reasonable classification is permissible provided the classification meets the twin conditions of G) it is founded on an intelli gible differential which distinguishes persons grouped together from those left-out of the group and (i) the differential has a rational relation to the object sought to be achieved by such an action or decision. On applying this principle to the facts of this case, there appears no intelligible differential for exempting one class of ISPs from licence fee on revenues from pure internet services while imposing such ficence fee for same services on another group. Even if some differential he imagined although none has been argued, it is nearly impossible to link such unaginary differential with the decision to levy Heence fee on the basis of a changed definition of AGR which includes revenues from pure internet service alsa, a6. It is satisfying to note that it is not the pleadings of the respondent that the two groups should be treated unequally. During arguments it has been submitted that old regime granted exemption of licence fee in respect of revenue from pure internet service and therefore, so long as the old Heences are existing and operational, they will constitute a different class. Non-levy of licence fee on that class can not/should not entitle the Heensees under the new regime or those who have migrated due to the expiry of old licences to claim exemption. On its face, the arguments appear attractive but on scratching the surface, it is found that the recommendation of TRAY as far back as in 2016 required all ISP licensees io 18 migrate to UL regime for renewal also. There was no disagreement with such recommendation but the matter remained pending and in spite of obvious implications, renewal was granted even till June, 2013 including new licences under the old regime. This can only show that the respondents were in favour of no licence fee over revenues from pure internet services. This required that such policy be observed uniformly in respect of future ISP licences also both on account of Article 14 and Article 19(1)(g} of the Constitution so as to ensure level playing field till adoption of any common new policy. Without ensuring this, impugned decision has nightly been assailed on the ground of violating the principle of level playing field.
a?. he differential of "old regime" and "new regime" only for creating two classes is not sufficient. As already observed, the differential must have a rational relation to the abject. No object for classification is visible or discernible nor there collections from the licence fee. Not creating two classes will contribute more for enhancing the collections from lHcence fee.
28. The first contention advanced on behalf of the petitioners that the impugned decision is in viclation of principle of providing a "level playing field" is thus found to have merits. The petitions must succeed on this ground alone. However, 18 since the parties have been heard on the other issue also, the same is also discussed hereinafter.
Whether the impugned decision of the respondent is in violation of Section 11 of TRAIT Act.
29. Section L1(1) of the Act lays down the functions of the Authority under two heads; the first is covered under (a) requiring the Authority to make recommendations either suo mofo or on a request from the licensor on 8 matters enumerated thereunder. Under (b), the Authority is given functions which require action and are different from recommendatory functions. It is made clear by the first proviso to Section 11(1) that the recommendations of the Authority specified in Clause (a) shall not be binding upon the Central Government. However, this proviso is not absolute and is clearly conditioned by other provisos. The second proviso mandates, without option, that the Central Government shall seek Authority's recommendation in matters covered by sub-clauses (i) and (i) of Clause (a) of sub-section(1) in respect of a new licence to be ismed to a SETVvICE provider, The Authority is also mandated to forward its recommendations within a period of 60 days from the receipt of request from the Government.
30. The third proviso is not relevant for the present purpose but it shows that if the Authority requires further information or documents than the Government has 20 to supply the same in a time bound manner, within a period of 7 days. The fourth proviso entitled the Central Government to issue a licence to a service provider Wf no recommendations are received from the Authority within the period of 60 days or within such extended period as may be mutually agreed between the Government and the Authority. The last and the fifth proviso lays down a clear procedure when the Central Government is of a prima fecie conclusion that the recommendation of the Authority cammot be accepted or that it needs modification. In such a situation it is required to refer the recommendation back to the Authority for teconsideration. The Authority may make further recommendation to the Central Goverment within 15 days and on receipt of such further recommendation, if any, the Central Government shall take final decision.
31. The provisos noticed above clearly show that Central Government although free not to accept the recommendations of the Authority, has to mandatorily seek recommendations when the matter involves terms and conditions of licence to 4 service provider, particularly, in respect of new licence, as is the case in the present matter. Though a time limit of 60 days is preseribed for the Authority to forward its recommendations but the fourth proviso enables the parties to mutually agree to extend such period. There is no good reason to read into this proviso that such matval agreement must be through a written instrament. ft may be inferred even by conduct because although Central Government can proceed to issue a licence at without waiting beyond 60 days, the purpose of Waiting for recommendations and having a effective consultation is to derive benefits fram an expert and independent body such as the Authority and hence when the Central Government does not issue a further time limit and waits for the recommendation as in the present case, it has to he construed that the period of 60 days has heen extended by mutual a greement.
32. In the present case there is no exercise of power under fifth proviso and the Authority was not asked to reconsider or make flrther recommendation under the said provisa.
33. On facts the respondent has clearly accepted in Its communications that it was waiting for recommendation in respect of issue of AGRAicence fee for ISPs even tll January 2014 and thereafter the recommendations of TRAIT were received on these issues on 01.05.2014. Admittedly, the recommendations are still pending for decision by the Government. These facts lead to a clear inference that the Central Government while on the one hand issued UL Guidelines on 19.08.2013, # did not communicate to the Authority that new licenses under UL be issued in | January 2014 if the recommendations are not made by a particular time. The issuances of UL ISP Licence from January 2014 was an option open to the Central Government but Ht had to act in a tansparent manner and let all concerned including the Authority know of such a course of action, That course of action was clearly not followed and hence we are of the considered view that the impugned 22 decision or action is not in conformity with the requirements of fairness and transparency inherent in Section 11(1) of the Act.
34, The legal requirement that the Government, even when it has the necessary powers must act fairly and in a transparent manner has been well recognized in several judicial pronouncements. This principle emanates from Articles 14,
192) and 21 of the Constitution. There is no good reason not fo seek compliance of this principle when the Government is required to act as per provisions of Section 11(1) of the Act. The aforesaid principles have been highlighted by the Apex Court in Paras 80, 86, 89 and 92 of the judgment in the case of Cellular Operators Association of India & Ors. Vs. Telecom Regulatory Authority of India & Ors., (2016) 7 SCC 703.
38. On behalf of petitioners reliance has rightly been placed upon observations of the Hon'ble Supreme Court in Para 68 of the judgment in the case of Bharti Airtel Ltd, Vs. Union of India, 015) 12 SCC 1 in support of the proposition that upon receipt of a recommendation from TRAI ifthe Government comes to a prima jacie conclusion that a recommendation cannot be accepted or needs. certain modification, the Government is required to refer the matter back to TRAT for reconsideration, Government of India can take a final decision on receipt of a reconsidered opinion of TRAIL. Such a provision is to ensure healthy respect for the views of the Regulator which is an expert body for the concerned sector. Such ied Le) fair procedure is not affected by the provisions in the first proviso that Government is not bound by the opinion of TRAIT falling under Section Lida) of the Act.
46. It has been contended on behalf of petitioners that even if they have applied for or migrated to UL ISP licenses, they cannot be deprived of their 4 ght to claim benefits of Articles 14, 19 and 19(1\(g) which are findamental tights because agreements or contracts between State and the licensees will be void if they are found to be unreasonable and unconstitutional, In such a situation the contracts must be treated to he opposed to public policy and therefore void, being violative of Section 23 of the Contract Act. The aforesaid plea is supported by the judgment of Supreme Court in the case of Daulat Sitaram Kodone & Ors. Vs. State of Maharashtra & Ors., (201 4) 13 SCC 347.
37, On behalf of respondent, the aforesaid plea has been contested by submitting that the petitioners having applied for licence under UL regime and on being granted the right to render services as ISP, cannot approbate and reprobate at the same time. For this proposition reliance has been placed upon a judement of the Apex Court dated 05.10.2010 in the case of Shyam Telelink Ltd. Ve. Union of india. That judgment does not apply to the facts of the present case. In that matter the appellant unconditionally accepted a migration package offered to all the telecom operators. Thereafter the appellant challenged a demand arising out of the agreement based upon unconditional acceptance of the migration package, Such a 24 plea was negatived by this Tribunal and also by the Apex Court on the principles embodied in English Common Law and also on equitable principle of estoppel. In that matter the constitutional principles and fundamental rights were not available to the help of the appellant and were not considered. Hence in the facts of this case the judgment in the case of Daulat Sitaram Kadone(supra.) is more appropriate to be followed as a precedent.
38. The submissions made on behalf of the respondent that no level playing field can be claimed when the service providers are operating under two different regimes is already considered earlier and rejected. The other plea that the Central Government has power under Section 4 of the Indian T elegraph Act 1885 to grant the ficence on any conditions and for any consideration as it deems fit is not an adequate answer to the issue of level playing field and unreasonable classification urged on behalf of the petitioners and considered earlier,
39. The submission that Government has the discretion and power to fix a cut- off date between the two regimes and that issuance of UL licence on 10.01 2014 is a good explanation for the cut-off date of 10.01.2014 and not arbitrary is not relevant when the issue is not of reasonableness of cut-off date but of arbitrariness in creating two classes of ISPs without any rational for such classification and without intelligible differential. The cut-off date issue is not relevant even for meeting the pleas based on the principle of level playing field.
40. It has been rightly pointed out on behalf of the petitioners that the respondent in its counter affidavits has recognized the existing situation of non- level playing field and that it proposes to ereate a level playing field between various ISPs by taking a decision on the pending TRAIT recommendations of 01.05.2014 and 06.01.2015. In fact in the pleadings, there is no justification for classification of ISPs who were admittedly providing same service and subjecting them to two different sets of conditions solely because of impugned decision to introduce new licence regime for some of the ISPs while many are continuing or are being allowed to continue under the old regime.
41. In fairness to learned counsel! for the Union of India, it must be noted that he took the stand that DoT in its letter dated 10.02.2014 wrate to TRAIT that non- finalisation of the definition of AGR/LF is leading to delay in migration of existing ISPs to UL and also in issuance of new ISP Licences under UL. According to him since on this issue no recommendation had been received for quite some time, hence, AGR/LF issue was resolved by DoT itself. This submission however is not supported by the contents of that letter or the other correspondences and not pleaded even in the counter affidavit. The facts disclose that DoT has taken the impugned decision and view as an interim measure awaiting the recommendations of TRAIT but even after the recommendations were received in 2014 and 2015 it has been unable to unscramble the egg and henee, there is no decision so far either 26 to accept or to reject the recommendations. The difficulty in taking 4 decision appears to have been aggravated due to issue of "level playing field". The stand of the petitioner association is that it is not opposed to the levy of licence fee as per the new concept of AGR which +s to include revenue from pure internet service but such Ueence fee should be levied uniformly on all ISPs and hence, a prospective date needs to be selected for implementation. of the propased licence fee if the decision of DoT based upon recommendation of TRAI favours such a course of action. But the petitioners are opposed to the impugned decisis so long as the playing field is not made level. For the reasons already indicated earlier, we accept the case of the petitioners as having merit.
42. As aresult the decision to include revemie from pure intemet services in the AGR for levy of licence fee on the ISPs under Unified Licence regime is set aside on the grounds already considered and decided in favour of the petitioners. Accordingly, the impagned demands of licenve fee are set aside with a direction to raise tevised demands for Heence fee on the basis of same concept of AGR as is being done in respect of ISPs holding licences under the old regime. In view of our interim protection granted to the petitioner on conditions, they ate liable to pay such revised demands forthwith after deducting payments, if any, made in the meantime towards licence fee by way of ad foc payments as per understanding.
The respondent is expected to expedite the process of taking a decision Keeping in fod wind view the relevant recommendations of TRAIT as well as the constitutional requirement of providing and safeguarding a "level playing field" for all the ISPs.
This should be done without any delay sc as to end the uncertainty for the ISPs .
which has continued to grip them for the last about five years.
43. The petitions are allowed to the aforesaid extent. In the facts of the case, there shall be no order as to costs.
Sexo BV OPM SSS BER RB Chairperson BERET OEED RES Sane.
(A.K. Bhargava) | -_ Member sks TONE i tte anal,