ZEENATH AALIYA Vs. UNION OF INDIA

JUDGEMENT

(1.) In the instant petition filed under Article 226 of the Constitution of India, the petitioner states to be a top grade artist having participated in a number of programmes prepared and telecast at Doordarshan Kendra, Srinagar ( for short DDK). The petitioner's work and performance is stated to have always been appreciated for providing services and facilities for production of serial/s mostly produced in regional language on fixed fee approved by the Director General Doordarshan, New Delhi-respondent No. 3 herein.

(2.) It is being further stated that in the year 2011, the petitioner produced a serial, namely, "Naag-e-Wazun" in regional language at DDK, Srinagar. The petitioner is stated to have been engaged for direction and screenplay of the said serial comprising of thirteen episodes having been approved and engaged as a service provider for production of the said serial by the respondents.

(3.) It is also being stated that the requisite and approved number of episodes of the serials were successfully prepared by the petitioner for which the petitioner was entitled to a fee of Rs.8,000.00 per episode having been subsequently revised, which fee the respondents did not pay to the petitioner despite preview of the serial, compelling the petitioner to file OWP No. 333/2018 before this Court and which came to be disposed of on 3/3/2018 while directing the respondents to consider and decide the case of the petitioner for release of the withheld amount as per the revised rates within the parameters and in strict accordance with the rules governing the subject within a period of six weeks.