ANIL KUMAR JOSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ petitioner has, through the instant writ petition, claimed a rendition, of, a mandamus, upon, the respondents, for, assigning him, the work of anchoring/compering, the, apposite programs, hence, broadcast over Doordarshan.

(2.) A perusal of Annexure P-2, discloses that the petitioner is since 2003, compering and anchoring, the, apposite programs, hence broadcast through, the, aegis of the respondents. Further more, it also becomes echoed therein that, in contemporaneity to his induction, in, the afore capacity, under the respondents, his performance became assessed by the program officials concerned, (i) and, the apt sequel thereof, is that, the respondents, may not, at this stage, be fully facilitated to impugn, the, proficiency, and, skill of the writ petitioner, in, his performing, the, assignments, of, anchoring/compering, the, apposite programs hence broadcast through, their aegis.

(3.) Be that as it may, a co-ordinate Bench of this Court, upon, becoming beset with the purported exploitative measures, adopted by the respondents, and, arising from want of regulations, guidelines and procedures, for rather regulating the inductions, of, comperes or anchors, of the apposite programs, telecast or broadcast, through the aegis, of, the respondents, became constrained, to, direct the respondents, to, frame requisite guidelines, rules and regulations, for, abating the exploitative indulgences, as, made by the respondents, in, assigning works of anchoring/presenting/compering, of, the apposite programs, hence broadcast or telecast, through their aegis.