RAMESH NIRMAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The facts of the case have been set out in an order dated 22nd July 2010 passed by this Court which reads as under:

(2.) The Petitioner has averred, on affidavit, that the process emanated with a letter dated 14th August 2004 written by one Dr. Mahaveer Adhikari, a senior journalist and a litterateur to the Union Minister for Human Resources Development (HRD) recommending the grant of financial assistance in respect of 5,000 copies of the Petitioner's book. This was followed by a letter written by the Prime Minister to the Union Minister for HRD on 18th August 2004 recommending the grant of financial assistance to the Petitioner for the above work. A copy of the said letter has been annexed with the petition at page 35 (Annexure P-II). According to the Petitioner, there was a hand written note dated 18th August 2004 by one Shri Arun Kochar, an Officer on Special Duty (OSD) to the Union Minister for HRD on the above letter of the Prime Minister.

(3.) Annexure P-III to the petition is a letter dated 19th August 2004 under Diary No. 3731/D/C(1)/2004 addressed by the OSD Shri Arun Kochar on his letterhead to Shri V. Kutumb Shastri, Vice Chancellor of Respondent No. 2, stating that a letter has been received from Dr. Mahaveer Adhikari for grant of financial assistance for publication of 5000 sets of the Petitioner?s book. He further stated that ?in this regard the Hon?ble Minister has given the necessary directions for sanctioning the grant of financial assistance for the publication of 1000 sets through Maharshi Sandipani Rashtriya Vedvidya Pratisthan, Ujjain and 2000 sets through Rastriya Sanskrit Sansthan, New Delhi.? The letter is signed on 18th August 2004 although the date on top is 19th August 2004.