BHADERWAH FILM Vs. UNION OF INDIA

JUDGEMENT

(1.) Based upon common questions of law and facts involved in these petitions, all the petitions were heard and are taken up for disposal by common order.

(2.) The petitioners in all these petitions claim to be Producers of the Tele-Films and have expertise in the Bhaderwahi Dilect being locals belonging to the said area namely, Bhadra-Desh. They also claimed to be fully acquainted with the area, its history, culture, dialogue, topography and local languages of various regions.

(3.) Government of India took a decision to start "Kashir Channel" from the J & K State with a view not only to provide entertainment but also promote the cultural heritage of the people belonging to different regions having different languages/dilects and also to educate the people about the different areas of the State. Certain guidelines were issued in this regard, by 'Prasar Bharti', for consideration, processing and approval of commissioned programmes for telecast on Door Darshan Channels. All the petitioners submitted their proposals for Telecast of various programmes on the Kashir Channel to the official respondents for their consideration, evaluation and approval.