ADWAVE Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition has been filed for issuance of a writ of certiorari for quashing the selection of Respondent No. 3 as Executive Producer for the sponsored programme 'APNE ADHIKAR' by Respondents 1 and 2.

(2.) The Petitioner had submitted scripts which were stated to be duly approved by Respondents I and 2 but before the same could be given effect and implemented the Respondent stopped the Radio programme in the end of 1995 for the reasons unknown to the Petitioner. Prior to the stoppage of radio programme in 1995 the Petitioner had exclusively produced about 180 episodes of the programme which had further converted into 11 different regional languages. This exclusive production assignment for the Radio programme was successfully handled by the Petitioner for more than 3 years. Respondent No. 1 in 1991 and 1994-95 had adopted a procedure under which the scripts and the audio recordings of the producers were considered and studied by the Committee constituted by the said Respondent. In 1991 such Committee included two senior officers of All India Radio besides the officials of Respondent No. 1. Similarly in 1994-95, the Committee which considered the scripts of the producer had Mrs. Sathi Nair, the then Joint Secretary of Respondent No. 1 as its Chairperson with two consumer activists and one representative of Directorate of Advertising & Visual publicity (for short DAVP), Respondent No.2 as its members. It is next submitted that idea of forming the Committee has been to ensure that the scripts are considered by the persons having special knowledge in the field of consumer awareness and the production work of the Radio programme is to be given to those producers who are competent, experienced and can provide quality production work. The relevant facts which arise for consideration are stated in paragraph 5 of the Writ petition which reads as below:

(3.) The averments in this regard are contained in paragraphs 14 and 15 of the writ petition which read as below: