POORVANCHAL CATERERS SARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) THE appeal was finally heard at the admission stage with the consent of the parties.

(2.) THE appellant/petitioner being aggrieved by order dated 4 -1 -2002 passed in C.W.J.C. No. 65 of 2002. has filed this Letters Patent Appeal to impugned the correctness, validity and propriety of the said order.

(3.) LEARNED Single Judge after taking into consideration the said policy of 2000, especially para 14.10 and the other relevant material came to the conclusion that in exercise of Extra -Ordinary Prerogative Writ Jurisdiction, the High Court could, not interfere with the administrative and commercial decisions of the public bodies; the petitioner/appellant has completed his term of five years and that the action of the respondents being entirely administrative and commercial could not be successfully challenged before the High Court. The learned Single Judge also found that no material has been produced on the record to show that the petitioner/appellant meted discrimination or the authorities were acting unfairly. It was also observed that the petitioner/appellant is not entitled to an automatic renewal of his licence in accordance with para 14.10 of the new policy.