DHARAM PAL Vs. STATE

JUDGEMENT

(1.) All the writ petitions are being taken up together as they raise common questions of law and fact. At the time of hearing of this petition, it was submitted on behalf of the parties that pleadings filed in CWP No. 644 of 2002 be taken as such in all other connected cases and this prayer of the parties was allowed.

(2.) Petitioners in all these cases are aggrieved by the action of the respondents contained in Annexures PE and PG. For ready reference, both these annexures are extracted hereinbelow : Annexure PE Sub : Constitution of society for the activities of Mountaineering and Allied Sports. This is with reference to letters of even number dated 27.12.2000 and subsequent reminders dated 24.6.2001 and 13.3.2001 on the above cited subject.

(2.) The Government has decided that a society may be constituted in the Directorate of Mountaineering and Allied Sports, with the objective of creating the necessary incentive for optimum utilization of the infrastructure of the Directorate. For this purpose, the society will be allowed to retain all fees generated through the activities of the Directorate and from the utilization of the infrastructure of the Directorate and to use the resources so generated for meeting the expenses required to enhance the productivity of the Directorate and to meet such costs for which budgetary allocations are inadequate or unavailable.