Indian
Railway Catering & Tourism Corpn. Ltd Vs. Indian Railway Major & Minor Caterers
Association & Ors [2008] INSC 516 (26 March 2008)
H.K. SEMA & MARKANDEY KATJU
O R D E R CIVIL APPEAL NO. 1336 OF 2006 WITH
C.A.NO.1362/2006; C.A. NO.1813/2006 C.A.NO.1336/2006; C.A. NO.1362/2006 These
appeals are directed against the judgment and order dated 24/1/2006 passed by
the Division Bench of Orissa High Court. By the impugned order, the High Court
has interfered with the Catering Policy of 2005 in respect of reservations. By
now it is a well settled principle of law that policy decisions of the
Government should not be interfered in a routine manner unless the policy is
contrary to the provisions of statutory rules or of the Constitution. Nothing
has been brought to our notice that the Policy is contrary to the provisions of
the statutory rules or the Constitution.
For this simple reason, we set aside the order of the High Court impugned
herein. The appeals are allowed.
......2.
- 2 - C.A. NO.1813/2006 In view of the order passed in C.A.NO.1336/2006 and
C.A. NO.1362/2006, this appeal is dismissed. No costs.
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