ANBIN OOZHIAM Vs. DEPARTMENT OF POSTS

JUDGEMENT

(1.) Heard both sides.

(2.) According to the Petitioner/Trust, if was accorded with an approval by the Registrar of Newspapers for India for printing and publishing the monthly magazine in Tamil vide RNI.No.008131/16/14/848- T.C. dated 20.04.1988. The stand of the Petitioner is that the third respondent had permitted the Petitioner to post the petitioner's magazine at concessional rates as Registered Newspaper with/without pre-payment under postal registration which was renewed periodically. The clear-cut plea of the petitioner is that it had applied for licence originally to post the petitioner's magazine as Registered Newspaper Without prepayment' by duly enclosing all the documents, as required by the Third Respondent and the Third respondent, only after careful scrutiny of the documents submitted by it, had accorded postal registration number for posting its monthly magazine 'Anbin Oozhiam' as registered newspaper 'without prepayment' and thereby extended the concessional rates.

(3.) Furthermore, it is represented on behalf of the Petitioner that the licence/ permission was accorded by the third respondent which was periodically renewed by the third respondent and lastly, permission was renewed by the third respondent, by means of proceedings in Memo No.G/RNP/licence dated 21.11.2011. Tiruchirapalli, and the Petitioner was permitted to post its magazine as registered newspaper 'with prepayment' by availing the concessional tariff.