STATE OF UTTAR PRADESH Vs. BANSI DHAR

JUDGEMENT

(1.) A litigation launched by the sons of a frustrated philanthropist, who is no more, has reached the last deck of the Justice edifice as a civil appeal, by special leave, a little over 22 years after its institution. While illustrating the injustice of delayed justice this case more provocatively exposes the damage done by the Administration's dilatory indifference to a clear commitment of an enthusiastic Collector to construct quickly a 'female' hospital out of a donation from a compassionate gentleman in Kannauj on certain conditions which were breached by Government, according to the findings of the courts below. These socially disturbing features will be better appreciated, regardless of the legal result, when the facts are set out, which we now proceed to do.

(2.) An old, affluent man called Dubey, in a munificent mood, responded to the request of Shri Govind Narain, then Collector of Farrukhabad District, way back in 1945. A promise to donate Rs. 30,000/- was made, on the basis of a matching contribution by Government, for the good cause of a women's hospital in sacred memory of the donor's deceased wife, Gomti Devi. Apprehending the tardy ways of government, this anxious soul insisted on his being put in charge of the construction so that the hospital may come into existence through his diligent hands and in his lifetime, aided of course by government grant and auxiliary voluntary contributions. The activist, Collector accepted these conditions, received the philanthropic cheques, moved swiftly to get the foundation-stone laid ceremonially by the British Indian Governor of the Province, all in 1945. This sentimental stone had the name Gomti Devi inscribed thereon, and the donor, believing the brave words of the Collector about quick acquisition of land, government contribution and making over of the agency for construction to himself, started collecting the necessary bricks for the building. But Shri Govind Narain in the usual course left the District charge and once his back was turned on the District, things got stuck. For the next Collector, Shri Bhagwan Sahai, noticing official stagnation in this matter wrote to the Civil Surgeon in March 1946 - four months after Sir Maurice Hallet had planted with pomp the first stone at the hospital site - that "that proposal has been hanging since long which is certainly not fair to the donor". Shri Sahai tepidly concluded his note thus:

(3.) Nothing happened however, and to add insult to injury the District Supply Officer sent a chill into the chest of the expectant donor by proposing to freeze the bricks collected by him for the hospital building and to divert them for the construction of a school, thus showing the lazy unconcern of the officials for the hospital project. Exhibits 18 and 19 betray this neglect of Govind Narain's undertaking on behalf of Government.