Full Judgment Text
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CASE NO.:
Appeal (civil) 1336 of 2006
PETITIONER:
INDIAN RAILWAY CATERING & TOURISM CORPN. LTD
RESPONDENT:
INDIAN RAILWAY MAJOR & MINOR CATERERS ASSOCIATION & ORS
DATE OF JUDGMENT: 26/03/2008
BENCH:
H.K. SEMA & MARKANDEY KATJU
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO. 1336 OF 2006
WITH
C.A.NO.1362/2006; C.A. NO.1813/2006
C.A.NO.1336/2006; C.A. NO.1362/2006
These appeals are directed against the judgment and order dated 24/1/2006 passed by
the Division Bench of Orissa High Court. By the impugned order, the High Court has
interfered with the Catering Policy of 2005 in respect of reservations. By now it is a well
settled principle of law that policy decisions of the Government should not be interfered
in a routine manner unless the policy is contrary to the provisions of statutory rules or of
the Constitution. Nothing has been brought to our notice that the Policy is contrary to
the provisions of the statutory rules or the Constitution.
For this simple reason, we set aside the order of the High Court impugned herein.
The appeals are allowed.
......2.
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C.A. NO.1813/2006
In view of the order passed in C.A.NO.1336/2006 and C.A. NO.1362/2006, this
appeal is dismissed. No costs.