JAGRAN PRAKASHAN LIMITED Vs. PRESS COUNCIL OF INDIA

JUDGEMENT

(1.) By this p etition under Art. 226 of the Constitution, petitioners have challenged resolution dated 21/22-1-1991, passed by respondent No. 1, the Press Council of India, (contained in Annexure- 6 to the writ petition) whereby the respondent No. 1 invoking the provisions of Section 14 of the Press Council Act 1978 (hereinafter referred to as the Act) censured Hindi daily 'DAINIK JAGRAN'.

(2.) The short facts leading to this petition are as under:Petitioner No. 1 is a limited Company publishing Hindi newspaper in the name of Dainik Jagaran from Kanpur, Lucknow, Gorakhpur, Agra, Meerut, Allahabad, Bareilly, Varanasi and New Delhi. Dainik Jagaran is published from different places but petitioner No. 2 who is 'Editor' is concerned in this case only with the editions published from Agra, Meerut, Varanasi, Allahabad, Bareilly and New Delhi. Petitioner No. 3 publishes newspaper from Varanasi and Allahabad.

(3.) The case of petitioners is that besides their own news service and news reporters they also get news from various news agencies, public places, information departments of the State and Union, Television, Radio, Akashvani, foreign news services, political and non-political bodies and from public men as well.