KULDEEP SAPROO Vs. UNION OF INDIA

JUDGEMENT

(1.) THE Directorate General Doordarshan conveyed the Corporation's approval to petitioners' proposals requiring them to submit final Script of requisite number of their respective episodes within thirty days of the receipt of Communication dated June 08/09, 2011. Despite receipt of the requisite episodes, the Broadcasting Corporation did not proceed further in the matter to facilitate their telecast from DD Kashir.

(2.) COMPLAINING of the Broadcasting Corporation of India's inaction on their submitted episodes for their telecast, besides projecting violation of their enforceable rights in reaping the benefits of their work which was approved by the Corporation, the petitioners have approached this Court seeking directions against the Corporation and its functionaries to finalize the remaining process to facilitate telecast of the programmes on DD Kashir.

(3.) THE award of programme(s) to the petitioners for its telecast by the DD Kashir, having not been disputed by the Broadcasting Corporation of India, all that remains to be seen is as to whether or not there was any inaction on the part of the Corporation in taking further requisite action pursuant to the award of the Programme(s) to the petitioners and, if so, was there any justification for Corporation's maintaining status quo in the matter until conclusion of the proceedings in the Writ Petitions referred to herein above? To deal with the issue, reference needs to be made to the subsisting interim order passed in the Writ Petitions. THE order reads thus:-