Full Judgment Text
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CASE NO.:
Special Leave Petition (civil) 1838 of 2002
PETITIONER:
FEDERATION OF RAILWAY OFFICERS ASSOCIATION AND ORS.
RESPONDENT:
UNION OF INDIA
DATE OF JUDGMENT: 13/03/2003
BENCH:
S. RAJENDRA BABU & G.P. MATHUR
JUDGMENT:
JUDGMENT
2003 (2) SCR 1085
The Judgment of the Court was delivered by
RAJENDRA BABU, J. The petitioners before us filed a writ petition in the
High Court of Delhi challenging the formation of seven railway zones. The
petitioners contended that the notification issued for formation of new
zones is violative of Section 3 of the Railways Act, 1989 (hereinafter
referred to as ’the Act’) as the same is not formed for the purpose of
efficient administration of the railways.
The petitioners relied upon a proceeding of the Railway Board and a note
prepared for the consideration of the meeting to be held on November 30,
2001. There are several aspects considered in that note, namely, (i) that
there is unprecedented financial crunch in the railways and recommendations
made by the Railways Reforms Committee in 1984 to form new four Zones
remained unimplemented on account of the same and the position has not
improved but has only worsened; (ii) that on account of technological
innovations by utilisation of Information Technology the Railways can
centralise their operations and thus reducing the relevance of the new
zones; (iii) that the Comptroller & Auditor General has recommended for
reconsideration of the decision for creation of new zones and division from
the point of view of financial viability; (iv) that the Standing Committee
of Parliament on Railway have recommended for creation of new zones on the
basis of work load, efficiency and effective management; (v) that the
Railway Convention Committee recommended that instead of creating new zones
expenditure to be incurred on the same could be better utilised for
procurement of rolling stock, doubling and renewal of railway lines and in
electrification programmes; (vi) that the management cadres and staff
federations are not in favour of new zones and divisions; (vii) that Rakesh
Mohan Committee has suggested that the formation of additional zones would
be of dubious merit and would add substantial cost and be of little value
to the system; (viii) that there would be tremendous dislocation in the
zones, operating discipline, traffic accounts and staff matters that will
affect the system adversely; (ix) that the creation of zones or divisions
apart from causing upheaval will also divert the railway’s attention to
restructure itself to be more competitive in the market; (x) that
therefore, the Board was of the view that it would not be appropriate for
formation of seven new zones in the context of financial crunch, the
opinion expressed by the Parliamentary Committees and, therefore, calls for
further examination of the matter. The petitioners also placed reliance
upon the draft that has been prepared by the Member Secretary of the
Committee to finalise the detailed territorial jurisdiction of new zones
and stated that "Though the recommendations of the Study Group were
accepted by the Railways in principle, the entire issue was further
examined in the Railway Board and the final proposal was made for the
creation of the six new zones, four as per the Report of the Study Group
and two additional zones with the objective of the development of the
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backward areas particularly of Orissa and Bihar. Another zone of Bilaspur
was added as it had heavy workload and in view of the continuous long
pending demand of the region...." It was very strongly contended that
though Railway Reforms Committee had recommended in 1984 for formation of
new zones, the situation has entirely changed in view of various factors
referred to above and this was admitted position inasmuch as in Parliament
the Minister for Railways answered that no study regarding utilisation of
new zones had been conducted and even as late as on March 1, 2002 it was
stated that owing to resource crunch the proposed new zones and divisions
will only gradually become operational depending on the availability of the
investable resources and, therefore, no time frame could be fixed. It was
pointed that the expenditure in the creation of new zones would result in
accumulation of fresh arrears regarding replacement of over aged assets,
thereby affecting safety. Reliance was also placed on a letter addressed by
six former Chairmen of the Railway Board. In their joint letter to the
Prime Minister sent on July 12, 2002 they stated that the creation of new
zones would be operational debacle, a financial disaster and an
administrative blunder and from considerations of sound management and
operational efficiency, there is a case for reduction in the number of
zonal rail headquarters. Therefore, it was contended that the decision in
respect of at least three of the seven zones, namely, Hazipur, Bilaspur and
Bhubaneswar is not based on any expert study whatsoever and is based on
extreneous considerations not germane to efficiency in the railways. For
reasons already stated, it was submitted that the recommendations of the
Railways Reforms Committee has become outdated in view of the later
developments. It was also contended that the formation of Hazipur zone was
decided by the Government without any study or report of any expert body
within three weeks of a new Railway Minister assuming office whose
constituency was Hajipur and Bilaspur zone was announced in an election
rally by Shri Atal Bihari Vajpayee, Prime Minister, again without any study
or recommendation of any expert body. Therefore, it is submitted that the
decision of the Government in this regard is mala fide. It was further
contended that when the statute has provided the guidance in regard to the
formation of a policy, the same should be based on proper information
obtained from appropriate sources and in this context, the petitioners
placed reliance on the decision of this Court in Bangalore Medical Trust v.
B.S. Muddappa, [1991] 4 SCC 54, and also pointed out that in Kasturi Lal
Lakshmi Reddy v. State of Jammu & Kashmir and Anr., [1980] 3 SCR 1338,
Ramana Dayaram Shetty v. International Airport Authority of India and Ors.,
[1979] 3 SCC 489; Ugar Sugar Works Ltd. v. Delhi Administration and Ors.,
[2001] 3 SCC 635 and State of U.P. v. U.P. University Colleges Pensioners’
Association, [1994] 2 SCC 729, it was held that even policy decisions of
the Government can be interfered with if it is arbitrary or mala fide and
manifestly contrary to public interest. They, therefore, submitted that the
action taken by the Government should be quashed in reversal of the
judgment of the High Court.
Dr. D.P. Pal, the learned senior Advocate who appears in SLP (C) No.
17306/2002 . submitted that the provision of Section 3 of the Act provides
for test as to formation of railway zones and the critical test is
efficiency in the administration which is an objective test. The criterion
being objective, the Court can examine the material on record to draw an
inference one way or the other. The efficiency would increase only if it
can reduce the cost of administration and the earnings in the zone will
increase.
The learned Attorney General referred to the constitution of the Railway
Reforms Committee on May 12, 1981 to recommend ways of enhancing the
efficiency of the functioning of the Indian railways. At that time, there
were nine zones in existence, namely, (i) Eastern Railways (Calcutta), (ii)
South Eastern Railways (Calcutta), (iii) Central Railways (Bombay), (iv)
Western Railways (Bombay), (v) Northern Railways (Delhi), (vi) Southern
Railways (Madras), (vii) North Eastern Railways (Gorakhpur), (viii) North
Eastern Frontier Railways (Gauhati), and (ix) South Central Railways
(Secunderabad). Railway Reforms Committee proposed the addition of four new
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zones in phases as follows : in Phase 1, East Central and North Western
Railways; in Phase II, North Central Railways; and in Phase III, Southern
Western Railways to be considered later. The Railway Reforms Committee also
projected the need for 15 zones by the year 2000. It is submitted that the
former Chairmen of the Railway Board, namely, Shri M.S. Gujral and Shri
M.N. Bery were associated with the Railway Reforms Commission’s
deliberations as Member and Chairman of the Working Group of Structural
Reorganisation. In February 24, 1994 the Minister of Railways in his Budget
speech for the year 1984-85 stated that it was necessary to conduct a
detailed study to rationalise the geographical distribution of existing
zones and divisions and on May 6, 1994 a Study Group was set up consisting
of Advisers of the Railway Board to go into the question of reorganisation
of railway zones and divisions The Study Group after examination of the
entire gamut of the issues pertaining to railway reorganisation recommended
the setting up of four additional railways zones, namely, North Western
Railway with its headquarters at Jaipur, South Western Railway with its
headquarters at Bangalore, East Central Railway with its headquarters at
Jabalpur, and North Central Railway with its headquarters at Allahabad. The
Minister for Railways in his Budget speech for the year 1995-96 stated that
the Committee’s recommendations had been accepted. The Union Cabinet,
however, deferred the proposal of creating four zones and called for more
material from the Ministry of Railways. Thereafter, the Union Cabinet
headed by Shri Deve Gowda, then Prime Minister, considered these proposals
in their meeting held on July 12, 1996 as to formation of six new railway
zones and they are North Western Railway with its headquarters at Jaipur,
South Western Railway with its headquarters at Bangalore, West Central
Railway with its headquarters at Jabalpur, North Central Railway with its
headquarters at Allahabad, East Coast Railway with its headquarters at
Bhubneswar and East Central Railway with its headquarters at Hajipur. At
the time of considering the same, the Union Cabinet took into account the
financial viability, traffic growth and the norms of carving out a zone
before deciding the creation of six new zones on July 16, 1996. Minister of
Railways in his Budget speech for the year 1996-97 announced new six zones.
Thereafter, on September 9, 1998 the Union Cabinet headed by Prime Minister
Shri Atal Bihari Vajpayee approved the creation of a new seventh Zone with
headquarters at Bilaspur. On February 22, 1999 the Union Cabinet also
decided to move the headquarters of the South Western Railway from
Bangalore to Hubli. From 1999 to 2001 the work of Zones had been
progressing slowly and a debate was going on for and against the formation
of new zones. During this period Railway Board had also expressed
reservations in going ahead with formation of zones mainly due to financial
crunch. On 29th November 2001 the Minister for Railways while responding to
various questions raised in Parliament clarified as follows :-
"In the year 1995 the Union Cabinet had deferred a proposal based on the
recommendations of the RRC for creating 4 new Zones. However, in the year
1996, the Union Cabinet had examined and approved the proposal for creating
6 new zones. Subsequently, the Government decided to form the 7th Zone with
headquarters at Bilaspur. It is not correct to allege that there had been
no examination of the proposal. As far as opinions and observations on the
new Zones are concerned, there have always been two opposing views.
Further, the slow progress in this regard is attributable to a resource
crunch. However, there was never any intention not to proceed with the
creation of any of the new Zones as consecutive Governments (the United
Front and the National Democratic Alliance governments) had taken a policy
decision to create the new Zones."
In December 2001 Railway Board initiated action for operationalisation of
new zones. On June 4 and 14, 2002 the Railway Board met and decided to
operationalise North Western Railway with its headquarters at Jaipur and
East Central Railway with its headquarters at Hajipur by October 1, 2002
after finalising their respective jurisdictions. In the meanwhile, on July
5, 2002 a writ petition was filed by Biswajit Deb, petitioner in SLP No.
17306/ 2002, before the Calcutta High Court challenging the notification of
setting up a new zone. The Calcutta High Court dismissed the said petition
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holding that setting up of new zone is purely a policy decision of the
Railway Board to arrange their own administration which cannot be
adjudicated in a Public Interest Litigation. The Delhi High Court in the
case of petitioner herein in SPECIAL LEAVE PETITION (CIVIL) NO. 16838 OF
2002 held that the jurisdiction of the court in the matter of interference
with policy decision of the Government is very limited; that the question
whether such a decision should have been taken or whether such a decision
would ultimately be beneficial to the Railway Administration in general is
not a matter which is within the domain of the court. It is also noticed
that the fact that there is no expert body decision in the matter would not
call for consideration in a writ proceeding merely because the petitioner
or some other persons may have different views in the matter.
On July 26, 2002 a detailed note of reorganisation of the railways was sent
to the Union Cabinet to keep it apprised of the current situation and the
views of the Standing Committee of Parliament on Railways (1996-97), the
Railway Convention Committee (1996), Railway federations, the Deputy
Comptroller and Auditor General (1999), the Comptroller and Auditor General
(2001) and the comments of Rakesh Mohan Committee (2001) against the
formation of additional railway zones were also placed before the Cabinet
and the Cabinet did not review its previous decision. Two new zones, that
is, North Western Railway with its headquarters at Jaipur and East Central
Railway with its headquarters at Hajipur began functioning in accordance
with the notification dated June 14, 2002 issued by the Railway Board. It
is also pointed out that Parliament had approved the establishment of a
Special Railway Fund of Rs. 17, 000 crores by Government to ensure the
safety of the railways in accordance with the recommendations of the
Railway Safety Review Committee Report, 2000. All the safety related tasks
to be carried out on the basis of moneys drawn from this Fund have been
listed and placed before Parliament and have been approved by Parliament as
part of the Railway Budget.
The learned Attorney General also placed reliance on the decision of this
Court in Rustom Cavasjee Cooper v. Union of India, [1970] 3 SCR 530,
wherein whether a right arising under Article 19(l)(g) is not protected
against operation of any law imposed in the interest of general public to
be reasonable restrictions on the exercise of the right conferred by the
said sub-clause was considered. In this context, an argument was raised
that the enactment of Bank Nationalisation was not in the larger interest
of the nation but to subserve political ends, that is not with the object
to ensure better banking facilities, or to make them available to a wider
public, but only to take control over the deposits of the public with the
major banks, and to use them as a political lever against industrialists
who had built up industries by decades of industrial planning and careful
management and the Court’s attention was invited to a mass of evidence from
the speeches of the Deputy Prime Minister and of the Governor and the
Deputy Governor of the Reserve Bank and also extracts from the Reserve Bank
Bulletins issued from time to time and other statistical information
collected from official sources in support of the thesis of the petitioner
that the performance of the named banks exceed the targets laid down by the
Reserve Bank in its directives; that the named banks had effectively
complied with the requirements of the law and they had served the diverse
interests including small scale sector and so on. On the other hand, the
learned Attorney General in that case contended that the commercial banks
followed a conservative policy because they had to look primarily to the
interests of the shareholders and on that account could not adopt bold
policies or schemes for financing the needy and worthy causes and that if
the resources of the banking industry are properly utilised for the weaker
sections of the people economic regeneration of the nation may be speedily
achieved; that 28% of the towns in India were not served by commercial
banks; that there had been unequal development of facilities in different
parts of the country and deserving sections were deprived of the benefit of
an important national resources resulting in economic disparities.
This Court held that Court is not the forum in which these conflicting
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claims may be debated; that whether there is a genuine need for banking
facility in the rural areas, whether certain classes of the community are
deprived of the benefit of the resources of the banking industry, whether
administration by the Government of the commercial banking sector will not
prove beneficial to the community and will lead to rigidity in the
administration, whether the Government administration will eschew the
profit motive and even if it be eschewed, there will accrue substantial
benefits to the public, whether an undue accent on banking as a means of
social regeneration, especially in the backward areas, is a doctrinaire
approach to a rational order of priorities for attaining the national
objectives enshrined in our Constitution and whether the policy followed by
the Government in office or the policy propounded by its opponents may
reasonably attain the national objectives are matters which have little
relevance in determining the legality of the measure and it is again not
for this Court to consider the relative merits of the different political
theories or economic policies. The learned Attorney General also relied
upon the decision in BALCO Employees’ Union (Regd.) v. Union of India and
Ors., [2002] 2 SCC 333, case wherein it is observed that :-
"It is evident that it is neither within the domain of the courts nor the
scope of the judicial review to embark upon an enquiry as to whether a
particular public policy is wise or whether better public policy can be
evolved. Nor are our courts inclined to strike down a policy at the behest
of a petitioner merely because it has been urged that a different policy
would have been fairer or wiser or more scientific or more logical."
The learned Attorney General also pointed out similar observations in
Narmada Bachao Andolan v. Union of India and Ors., [2000] 10 SCC 664.
Dr. Pal insisted that the provisions of Section 3 of the Act provides the
norms upon which a railway zone can be formed and that is administrative
efficiency. Shri Prashant Bhushan and Dr. Pal have, as set forth earlier,
contended that on the basis of the material placed by them the formation of
zones now under challenge will only result in deterioration of the
efficiency of administrative system and not improve, while the stand of the
learned Attorney General is that the Government has taken note of the
workload index, geographical spread, strength of manpower, traffic streams
and patterns for determining optimum size of a zone or a division and, in
this context, territorial, ethnic, linguistic or such other considerations
are not the basis for reorganisation of the railway zones.
In examining a question of this nature where a policy is evolved by the
Government judicial review thereof is limited. When policy according to
which or the purpose for which discretion is to be exercised is clearly
expressed in the statute, it cannot be said to be an unrestricted
discretion. On matters affecting policy and requiring technical expertise
Court would leave the matter for decision of those who are qualified to
address the issues. Unless the policy or action is inconsistent with the
Constitution and the laws or arbitrary or irrational or abuse of the power,
the Court will not interfere with such matters.
Tested in this background set forth above, what we have to see is whether
Government has acted within the parameters of Section 3 of the Act or not.
Section 3 of the Act mentions constitution of the railway zones for the
purpose of efficient administration. Therefore, to find out what would
constitute efficient administration we have to look to various matters on
the basis of which the railway zones have been constituted and have been
working. In this context, a Committee had been constituted by the
Government known as Railway Reforms Committee which submitted its report in
July 1984 after exhaustive consideration of various aspects. The Committee,
after taking into consideration the workload and manpower along with the
concepts of modemisation, computerisation and updating of technology,
traffic pattern, evolved certain formula for the formation of zones. And
the Committee further stated that "as for the criterion of geographical
spread and the time taken to reach the remotest point of a Zone or Division
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from its headquarters, each case would have to be examined individually.
This is so because the headquarters of the various Zones and Divisions are
not always centrally located." Ultimately, the Committee concluded that the
immediate requirement of additional zones is three if one goes by the
criterion of workload and four if one goes by the criterion of manpower and
as for as divisions were concerned, immediate requirement for additional
Divisions would appear to be 15 by the criterion of workload and six by the
criterion of manpower. The requirement of Zones and Divisions on the basis
of the workload by the year 2000 would be even higher. But they did not
finally suggest that the Zones and Divisions should be formed at that rate
but indicated their interest for examining all those aspects of the matter.
Thereafter a Study Group was constituted consisting of several officers to
critically analyse the impact of major developmental projects, to review or
define criteria to be adopted while considering issues/demands relating to
creation or reorganisation of Zones and Divisions amongst other aspects.
They suggested that for addressing the issues relating to rationalisation
of geographical distribution and reorganisation of Zones and Divisions, it
was essential that there should be broad quantitative norms in consonance
with the Railway Reforms Committee’s recommendations made earlier. The
workload index is now redefined as total transportation effort of a Zone/
Division which is also adequately weighted for the financial performance of
these units and should therefore be the over-riding criterion. It was also
taken note of that the norm of 200 units by 2000 AD is the optimum value of
the workload index both in the case of zones as well as divisions and this
interpolated to 1992-93, that is, the last year for which estimated
workload indices are presently available. Besides workload, major decision
variable is accessibility. They suggested that zones/Divisions which have
workload indices in excess of criticality norm and also poor accessibility
deserve immediate relief. Heavily worked zones/divisions which are compact,
that is, where accessibility of the remote points/activity centres is good
and, therefore, does not pose any administrative problem on this account,
need not necessarily be truncated for providing relief. Further, in the
case of lightly worked zones/ divisions, accessibility alone will not be
considered as a necessary and sufficient criterion for providing relief
through reorganisation. They are also of the view that the average
travelling time between Zonal and Divisional Headquarters and its remote
activity centres by a representative Mail/Express train should be about 6
hours in either case. High workload with poor accessibility is the only
necessary as well as sufficient condition for providing relief to such
zones/divisions through the setting up of new zones and divisions which
would arise only after full scope of territorial readjustments between
existing, adjoining zones/divisions are fully explored or exhausted. They
recommended formation of zones North-Western, South-Western, East-Central
and North-Central. Adopting the same criteria as was done by the R.R.C, to
which we have adverted already, this study group summed up in its report as
follows :-
"The identification of zones/ divisions which deserve attention/relief has
been done on the basis of their workload. For computing a zonal /divisional
workload index both physical as well as financial output indicators are
taken into account. The norm of 200 workload units in 2000 AD (as had also
been suggested by the RRC) is defined as the optimum value of the workload
index.
Besides workload the accessibility of activity centres/remote points from
its respective zonal/divisional headquarters is the other important
criterion. The norm in this case is defined as an average travelling time
(between the zonal and the divisional headquarters and, also, between the
divisional headquarters and its remote activity centres) of about six (6)
hours.
Based on the workload and accessibility norms defined above,
zones/divisions which have workload indices in excess of the criticality
norm and also poor accessibility have been identified for the purposes of
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providing relief through reorganisation/creation of new zones and
divisions. Ethnic, linguistic and/or territorial (i.e. State Boundaries,
etc.) considerations do not form the basis for evaluating issues pertaining
to railway reorganisation.
The highlights of the Study Group are given in Annexure-I. M.R. in his
Budget (1995-96) Speech on 14.3.95 had, inter alia conveyed that the
Committee’s recommendations had been accepted by this Ministry and we being
processed further."
The credibility of the said report is questioned and its bonafides are
doubted on behalf of the petitioners. The various factors considered by
them are also certainly relevant for the efficient administration of the
Railways. None of these factors taken note of by the study group can be
stated to be irrelevant in this context. But what is to be seen is whether
the report made by them would, in essence, be not worthy of credit and not
merely on imaginary basis such as they are officers of the Government and
they would have worked under pressure of the Minister concerned to draw up
a report to suit his whims. Therefore, we do not think, we can accept the
attack made by the petitioners on the report of the study group.
Cabinet notes were prepared, inter alia, after referring to RRC report,
report of the study group extracts of previous cabinet proceedings on the
subject, views of the Parliamentary Standing Committee on RCC, views of
Railway Federations, reports of Comptroller and Auditor General of India,
comments of Rakesh Mohan Committee and proposal was made to set up six new
zones - (1) North-Western Railway, headquarters Jaipur; (2) South-western
Railway, Headquarters Bangalore; (3) West-Central Railway, Headquarters
Jabalpur; (4) North-Central Railway, Headquarters Allahabad; (5) East-
Central Railway, Headquarters Hajipur and (6) East Coast Railway,
Headquarters Bhubaneswar and various details regarding the workload, route
kilometers and information regarding the accessibility and other criteria
were fully furnished to the Cabinet. It is indicated that with the
criterion of six new zones the accessibility of the Divisional Headquarters
with Railway Headquarter will increase and the Indian Railway average will
improve to 6.2 hours from the existing 8.9 hours. As regards the cost
implication and strategy adopted detailed consideration was made. The
impact of the Information Technology was also taken into account. Various
views that had been expressed at different levels and in public both
opposing and supporting the formation of new zones were also set forth. On
July 12, 1996 the Cabinet authorised the Ministry of Railways to make
suitable readjustments in the territorial jurisdiction of the zones.
It has been contended that the objective of developing backward areas or to
meet public demand new zones have been formed and such a step will not be
consistent with efficiency in administration. These two factors are noticed
not in isolation but along with other criteria as to increase in traffic
load and accessibility. Therefore, the contention ignores all the factors
taken into consideration and is not tenable. Even otherwise, to meet the
demands of backward areas cannot by itself be inconsistent with efficiency.
When Railway is a public utility service it has to take care of all areas
including backward areas. In doing so, providing service, efficient
supervision and keeping the equipment and other material in good and
workable condition are all important factors. Such services can be
appropriately extended if there is an exclusive zone to cater to such
areas. If more facilities become available in those zones naturally
efficiency would go up. Therefore, the concept of "efficiency" should not
be approached in a doctrinaire or pedantic manner. Thus formation of zones
in backward areas for providing proper facilities and services will improve
the efficiency and not retard it. Merely setting up of new zone in a
backward area cannot be condemned only on the basis that it is being formed
in a backward area, particularly when it fulfils other criterion to which
we have already adverted.
Even if we assume that there is force in the material placed by the
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petitioners that by forming new railway zones efficiency in the railway
administration would not enhance, the reasons given by the Government and
material placed by them in support of forming new railway zones is no less
or even more forceful. Further, when technical questions arise and experts
in the field have expressed various views and all those aspects have been
taken into consideration by the Government, in deciding the matter, could
it still be said that this Court should reexamine to interfere with the
same. The wholesome rule in regard to judicial interference in
administrative decisions is that if the Government takes into consideration
all relevant factors, eschew from considering irrelevant factors and act
reasonably within the parameters of the law, courts would keep off the
same. Even on the test suggested by Dr. Pal we cannot travel outside this
principle to sit in appeal on the decision of the Government.
The decision in B.S.Muddappa’s case is distinguishable both on principle
and on facts from the present case. The question in that case is whether
’park’ can be alloted to a trust for setting up of a private nursing home.
There is no application of mind by any of the authorities as to whether
setting up a nursing home in place of a ’park’ would amount to an
improvement as contemplated under the statute with which this court was
concerned in that case. In the present case, the problem is entirely
different. The question before the Court is whether formation of zones is
for efficient administration of Railways. On this aspect we have considered
the rival contentions including the material placed before the Government
of India and the criteria evolved for formation of the zones. The test
whether such formation of zones is for the purpose of efficient
administration of Railways have been duly considered by the Government
before taking decision while such consideration was lacking in Muddappa’s
case. Hence, that decision cannot be of any assistance to appellant. We
have applied the principles set out in other decisions relied upon by the
appellant to the facts of the case in reaching our conclusion in this
matter.
However, Shri Prashant Bhushan sought to impress upon us that within three
weeks of a new Railway Minister assuming office without any study or report
or any expert body a new railway Zone Hazipur was announced and steps were
taken to constitute such zone. But the material on record would indicate
otherwise. Matter has been under consideration of the Government since 1981
as to reorganisation of the zones. Thereafter, a Study Group was formed to
look into the matter to make its recommendations. It is only in 1996 a
decision was taken by the Government for a zone at Hazipur. If formation of
a zone at Hazipur as its headquarters fulfils the norms set up by the
Government and there is enough statistical data in that regard, it becomes
difficult for us to state that the same is mala fide. Allegations regarding
malafides cannot be vaguely made and it must be specific and clear. In this
context, the concerned Minister who is stated to be involved in the
formation of new Zone at Hazipur is not made a party who can meet the
allegations.
The stand of the respondents is that in regard to East Central Zonal
Railway and the North Western Zonal Railways efficiency has shown
improvement for the months of October-November 2002 as compared to October-
November 2001 which is as under :-
___________________________________________________________________________
_____
Railway Revenue Tonnes Originating In million Tonnes
Earnings in In crores
2002 2001 %age 2002 variation 2001 %age
variation
East Central
October 4.32 4.19 3.1 270.82 250.81
7.98
November 4.43 4.31 2.78 264.42 261.4
1.16
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102
Oct + Nov 8.75 8.5 2.94 535.24 512.21 4.50
North Western
October 1.34 1.12 19.64 97.65 74.74 3065
November 1.23 1.23 0 89.25 73.91 20.75
Oct + Nov 2.57 2.35 9.36 186.9 148.65 25.73
Revenue Tonnes Originating
Railway Month 2002 2001 Variation
October 1.34 1.12 0.22
North-Western November 1.23 1.23 0
Oct + Nov 2.57 2.35 0.22
October 2.24 2.47 -0.23
Western November 2.25 2.43 -0.18
Oct + Nov 4.49 4.9 -0.41
October 3.58 3.59 -0.01
Total November 3.48 3.66 -0.18
Oct + Nov 7.06 7.25 -0.19
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If these figures furnished by respondents are correct then efficiency on
formation of the zones has certainly not deteriorated.
Shri Prashant Bhushan contended that Bilaspur zone was formed subsequent to
an announcement made by Shri Atal Bihari Vajpayee in his election speech,
but the allegation as to when he had made such a speech is not set out
either in the petition filed before the High Court or in these proceedings.
Unless full details are giver .s to place, time or date, it would be very
difficult for any one to deny the same, more so when Shri Atal Bihari
Vajpayee has not been impleaded as a party in these proceedings.
It is next contended by Shri Prashant Bhushan that though there may have
been justification for forming compact zones and they may be economically
viable whether Hazipur or Bilaspur or Bhubaneswar should be made zonal
Headquarters has not been adequately considered. The decision of the
Central Government to locate the headquarters of South Western Railways at
Hubli instead of Bangalore was the subject matter of challenge in Union of
India and Ors. v. Kannadapara Sanghatanegala Okkuta & Kannadigara and Ors.
Though the High Court had quashed shifting of Headquarters from Bangalore
to Hubli, this Court stated as follows :-
"it is not the function of the court to decide the location or the site of
the Headquarters, it is the function of the Government."
If benefit of a zonal headquarters in a particular place is more suited
than any other place in zone it would not affect the ultimate efficient
functioning of the railway administration. Thus all contentions of the
petitioners stand rejected.
These petitions stand dismissed.