RAJESHWAR SINGH Vs. STATE OF U.P

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THE grievance of the petitioner is that he applied for grant of arm licence vide application dated 16.07.2009 but the said application has not yet been decided by the respondents.

(3.) THIS Court has dealt with these matters for quite sometime in the past and almost everyday during aforesaid period came across tens of cases raising complaint that statutory authority under Arms Act is keeping the matter pending for unreasonably long time and showing total laxity and inaction in passing appropriate order. On the statement made by learned Standing Counsel the writ petitions are being summarily disposed of directing the District Magistrates to pass orders within a specified time. The situation created by such inaction and apathy is really very unhappy and disheartening. What this Court actually doing in all these matter is that the statutory authority is being reminded of its statutory obligation that an application filed under a provision of statute has to attain finality and cannot be kept pending indefinitely. The burden increased on the Court by such kind of petitions reflects only lack of governance on the part of authorities of Government. The situation is also not being attended by higher officials of Government by requiring the statutory authority to attend its statutory functions with reasonable expeditiousness and attentiveness. This is also disturbing. This Court has taken note of the Government Orders issued by Government of India as well as State of Uttar Pradesh requiring the concerned District Magistrates to dispose of applications submitted for grant of firearm licence ordinarily within three months but these Government Orders have also not attained their objective and gone in vain. If the District Magistrates do not find sufficient time to take up these matters, it is for the Government to evolve out an appropriate system for expeditious disposal of such matters but maintaining status quo in such matters and thereby causing spate of litigation in this case Court, generated due to total inaction on the part of Government authorities, is something to be curbed and removed. A kind of citizen charter in respect to some of services has now been imposed by U.P. Government. This is really insufficient. Its ambit needs be expended. The peoples aspirations of disposal of their applications or other matters by executives reflecting upon their day-to-day life, needs be attended immediately and within time. Apathy any longer may cause people's outburst which may be difficult to counter. It is high time when appropriate measures be taken lest it is too late.