V SRIHARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioner in this writ application, which is in the nature of public interest litigation, has inter alia prayed for issuance of a writ or direction in the nature of Mandamus declaring G.O.Ms.No. 455, Food, Civil Supplies and Consumer Affairs - C.S. IV, Department, dated 30-7-1996 as unjust, unfair and violative of Articles 21 and 47 of the Constitution of India and continue the scheme introduced through the fax message dated 23-12-1994 from the Commissioner of Civil Supplies and Ex-Officio Secretary to Government, as also for a direction to the State not to increase the price on subsidy rice supplied under public distribution system through the Fair Price Shops to the white card-holders.

(2.) The petitioner in this writ application, inter alia, has submitted that by reason of the impugned Government Order the prices of the essential commodities have unjustly been raised. The learned Counsel appearing on behalf of the petitioner, however, had confined his argument only with regard to grant of excess ration cards to people, who are not below the abject poverty line. The learned Counsel relying on the basis of the decisions reported in Francis Coralie vs. Union Territory of Delhi and in Bandhu Mukti March vs. Union of India would urge that only 66 lakhs of people are below the poverty line, whereas 1.64 crore families have been issued with ration cards. The learned Counsel would urge that the subsidy granted to a larger number of people, who are not below the abject poverty line, is violative of Article 47 of the Constitution of India. It was submitted that naving regard to the wide spectrum of Article 21 of the Constitution of India, this Court must hold that nutrition of the children being a matter falling therein, issuance of excess ration cards is arbitrary.

(3.) It is now a well settled principle of law that the writ Court in exercise of its jurisdiction under Article 226 of the Constitution of India will not normally interfere with a policy decision, particularly affecting the fiscal measures adopted by the State. The question at what price the essential commodities should be supplied to the citizens of India and what class of citizens of India would be entitled thereto, is entirely a matter for the Executive to decide and not for the Court. Such a policy decision, particularly when the same has been adopted by the State, unless held to be arbitrary, cannot be interfered with. There cannot be any dispute that, having regard to the interpretation by the Apex Court of Article 21 of the Constitution of India, life would not only include mere animal existence but also other things affecting the life as has been explained by the Apex Court in a recent decision reported in Dr. Ashok vs. Union of India wherein the decisions referred to by the learned Counsel, viz., Francis Coralie (supra) and Bandhu Mukti Morcha (supra), had been noticed.