Full Judgment Text
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PETITIONER:
COMMON CAUSEA REGISTERED SOCIETY
Vs.
RESPONDENT:
UNION OF INDIA & OTHERS
DATE OF JUDGMENT: 25/09/1996
BENCH:
KULDIP SINGH, FAIZAN UDDIN
ACT:
HEADNOTE:
JUDGMENT:
J U D G M E N T
KULDIP SINGH J.
The allotments of retail outlets for petroleum products
(the petrol pumps), by Capt. Satish Sharma, Minister of
State for Petroleum & Natural Gas, exercising the powers of
the Central Government, have been challenged in this public
interest petition under Article 32 of the Constitution of
India. The petition as originally filed was directed against
corruption in various fields of public life. Mr. H.D.
Shourie - Director "Common Cause" - appearing in person,
invited this Court’s attention to a news item dated August
11, 1995, on the front page of "Indian Express" under the
caption "In Satish Sharma’s Reign, Petrol and Patronage Flow
Together". The solicitor general who was present in Court,
took notice of the news item and stated that the would have
the matter examined in the Ministry concerned and file an
affidavit giving Ministry’s response to the news item. The
news item, inter alia, stated as under:-
"Not only the relatives of most of
the officials working for Captain
Satish Sharma but even his own
driver and the driver of his
additional Private Secretary have
been allotted a petrol pump and a
gas agency respectively.
The wives of two clerks and a
stenographer in the Ministry have
similarly been allotted petrol
pumps. Some of these allotments
have been made from the
discretionary quota with the
Petroleum Minister while others
have been made through an
ostensibly objective selection
process undertaken by the Oil
Selection Boards (OSBs).
..........A Mr Poda Rajshekar, a
relative of Mr. G. Gurusharan,
Private Secretary to Captain Sharma
has been allotted a petrol pump at
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Banjara Hills, Hyderabad out of the
Minister’s discretionary quota
taking pity on the "financial
circumstances that the family finds
itself in."
Ms Madhuri Safaya, a relation of
the Additional Private Secretary to
the Minister, Mr. V.N. Safaya has
been allotted a petrol pump "on
compassionate grounds" from the
discretionary quota.
Another relation of Mr. Safaya,
Mrs. Monica Malla, has also been a
beneficiary of a petrol pump,
courtesy Captain Sharma.
Mrs Daya Rani, wife of Mr Hari Ram
Verma, personal assistant to the
Additional PS to the Minister, Mr
V.N. Safaya, was allotted a petrol
pump out of the discretionary quota
........Mrs Vijaya Nair, wife of
Mr, D.V. Pillai, another additional
Private Secretary to Captain Sharma
has been allotted a petrol pump on
the grounds that the "applicant is
a young unemployed [woman] with the
responsibility of looking after a
large family" - hardly a unique
classification in this country of
900 million. .......The Chairman of
the OSB for Uttar Pradesh is
Justice S.H. Abidi (retd.) who
lives at 50, Dariyabad, Allahabad.
It so happens that Syed Shaukat
Hasan Abidi, his son, living at
50/1, Daryabad, Allahabad put in a
request and was allotted a petrol
pump on "compassionate grounds" at
Fatehpur (80 Km Mile Stone) in
Uttar Pradesh.
A former MLA, Mr Shiv Balak Passi,
from Rae Bareli is a member of the
OSB for Madhya Pradesh and his job
is to allot petrol pumps to others.
He too had put in a request for the
discretionary allotment of the
petrol pump. Lo and behold, on
"compassionate grounds" he was
immediately allotted a petrol pump
on the Rae Bareli-Lucknow Road in
UP.
Mr. Krishna Swaroop, a Congress
party worker and resident of 18/7,
Punjabi Bagh Extension, New Delhi-
26 is a member of the OSB for Delhi
and chandigarh. His son, Mr Pradeep
Kumar, was favoured with a petrol
pump by the Minister on the grounds
that "the applicant is a young man
from Scheduled Caste Community with
no source of regular income. The
case deserves sympathetic
consideration. Therefore, a retail
Outlet for MS-HSD in the Union
Territory of Delhi is allotted to
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Shri Pradeep Kumar, r/o 18/7,
Punjabi Bagh Extension, New Delhi-
110026."
Mr. Ghulam Ahmed Mir is also a
member of the OSB for Delhi and
Chandigarh. An application was made
by him for the allotment of a
petrol pump. And the Minister
passed the order on "compassionate
grounds" from his discretionary
quota.
Similarly the following OSB
members, either themselves or their
next of kin, have been allotted
petrol pumps : Mr K.L. Sharma
(Member OSB, West Bengal), Mr R.S.
Nautiyal (Member OSB, Punjab), and
Mr Harbanslal Gupta (member OSB,
Haryana). Two relation of Mrs Satya
Bahen (Member OSB, Haryana) were
allotted a gas agency in Etah and a
petrol pump at Itmadpur near
Tundla, respectively.
The son of a former Home Minister
who is currently a Cabinet
Minister; the son of a present
Minister of State from the North-
East; the brother-in-law of a
former Janata Dal office-bearer and
now a Congressman from Eastern UP;
the son of a Dalit leader who was
with the late H.N. Bahuguna at one
time and is now in the Congress;
the son of former Congress
Councillor of the Municipal
Corporation of Delhi; the wife of
an ex-Congress MP from the UP
hills; the wife of a prominent
Dalit leader in the Opposition and
several political hacks from Amethi
are among the hundreds who have
been gifted petrol pumps or gas
agencies during the tenure of
Captain Satish Sharma as the
Petroleum Minister."
Mr. Vijay L. Kelkar, Secretary in the Ministry of
Petroleum and Natural Gas, government of India, filed
affidavit dated October 9, 1995. The relevant part of the
affidavit is as under:-
"It may be relevant to point out
here that under the approved
Guidelines, the Hon’ble Minister
personally decides each case and
the order is a speaking order. An
unsuccessful applicant in the same
category is entitled to have a copy
of the order if a request is made
for it.
The specific instances referred to
in the Indian Express newspaper
dated 11th August, 1995, appear to
relate to allotments made prior to
the order of this Hon’ble Court
dated 31st March, 1995. However,
those allotments also were made on
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merits of each case as appearing
from the applications which
contained the circumstances under
which the request was made. For the
cases mentioned in the newspaper
report, it is denied that the
allotments were made on account of
alleged relationship and/or any
improper motive. The relationship
of a applicant with any official of
the Ministry has not been a
relevant factor in considering
discretionary allotment on
compassionate grounds. Should this
Hon’ble Court direct, the relevant
files shall be produced for perusal
for this Hon’ble Court."
This Court examined the affidavit of Mr. Kelkar on
October 13, 1995 and passed the following order:-
"Mr. Vijay L. Kelkar, Secretary in
the Ministry of Petroleum and
Natural Gas, Government of India
has filed an affidavit pursuant to
this Court’s order dated August 11,
1995. Without commenting on the
affidavit, we direct the Ministry
of Petroleum and Natural Gas to
file a further and better affidavit
within two weeks with reference to
the specific instances."
Pursuant to the above quoted order Mr. Kelkar filed
affidavit dated October 28, 1995. The relevant part of the
affidavit is as under:-
"That the Deponent, in compliance
with the said order dated 13th
October, 1995, has ascertained the
position regarding the allegations
that allottees under the
discretionary quota are related to
various political leaders,
officials and members of Oil
Selection Boards (OSBs) or the
members themselves. Such allottees
can be grouped under three
different categories and allegation
regarding each one of them is
answered and/or dealt with as
follows:
A ALLOTTEES SAID TO BE RELATED TO
POLITICIANS
(i) With reference to the
allegation that the son of a former
Home Minister, who is currently a
Cabinet Minister, has been allotted
a Petrol Pump,..... It is correct
that the allottee, Shri Sarbjot
Singh is the son of the said Shri
Buta Singh.
(ii) with reference to the
allegation that the son of a
present Minister of State from
North-East, has been allotted a
petrol pump. .....It is correct
that the said allottee is the son
of a Minister, namely, Shri K.
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Hollahan, in the State Government
of Nagaland.
B. ALLOTTEES SAID TO BE RELATED TO
THE MEMBERS OF OSBs OR THE MEMBERS
THEMSELVES.
(i) With reference to the
allegation that Shri Syed Shaukat
Hasan Abidi is the son of Justice
S.H. Abidi (retd.), who is the
Chairman of the OSB for Uttar
Pradesh,....... Discretionary
allotment was made in favour of the
applicant in January, 1995. It is
correct that the said allottee is
the son of the said Chairman of OSB
for U.P.
(ii) With reference to the
allegation that Shri Shiv Balak
Passi is a member of the OSB for
Madhya Pradesh and he is himself an
allottee from discretionary quota,
.......... A discretionary
allotment was sanctioned in his
favour in December. 1994. It is
correct that Shri Passi is a Member
of the OSB for Madhya Pradesh.
(iii) With reference to the
allegation that the allottee, Shri
Pradeep Kumar, is the son of Shri
Krishna Swaroop who is a Member of
OSB for Delhi and Chandigarh,
...... It is correct that the
allottee is the son of the said
Shri Krishna Swaroop.
(iv) With reference to the
allegation that the allottee, Shri
Ghulam Ahmad Mir is a Member of OSB
for Delhi and Chandigarh,..... It
is correct that Shri Mir is Member
of the OSB, Delhi.
(v) With reference to the
allegation that Shri R.S. Nautiyal,
who is a Member of OSB, Punjab, has
been allotted a Petrol Pump either
in his own name or in the name of
his next of kin, it is stated that
Smt. Nena Nautiyal, made an
application in August, 1994, .....
It is correct that Smt. Nena
Nautiyal is the wife of Shri R.S.
Nautiyal, a Member of OSB, Punjab.
(vi) With reference to the
allegation that a Petrol Pump was
allotted to Shri Justice Harbanslal
Gupta, a Member of OSB, Haryana, in
his own name or in the name of his
next of kin, it is stated that one
Shri Arun K. Gupta made an
application in September, 1993,
....... It is correct that Shri
Arun Kumar Gupta is the son of Shri
Justice Harbanslal Gupta (Retd.)
who is the Chairman of the OSB,
Haryana.
(viii) With reference to the
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allegation that two relations of
Smt. Satya Bahin, a Member of the
OSB for Haryana, were allotted a
Gas Agency and a Petrol Pump, it is
stated that one Shri Dharmesh Kumar
made an application In September,
1994,..... Along with his
application there was a
recommendation for discretionary
allotment from Smt. Satya Bahin, Ex
Member of Parliament..... It is
stated that the relationship of
Shri Dharmesh Kumar with Smt. Satya
Bahin is not known.
C. ALLOTTEES WHO ARE SAID TO BE
RELATED TO VARIOUS OFFICIALS IN THE
MINISTRY.
(i) The allegation is that
relatives of the Drivers of the
Minister and of the Additional
Private Secretary to the Minister
have been allotted Petrol Pump and
Gas Agency. It has been found that
one Smt. Leela Devi, wife of late
Shri Kishan Swaroop made an
application that her husband was
brutally murdered on 25.1.1994, she
had no means of income to support
her family and that she belonged to
a Scheduled Caste. A retail outlet
was allotted to Smt. Leela Devi on
compassionate grounds from the
discretionary quota in may, 1995.
It has now been ascertained that
Smt. Leela Devi happens to be a
relative of a Driver of the
Minister.
(ii) With reference to the
allegation that Shri Poda
Rajasekhar is a relative of Shri G.
Gurucharan, Private Secretary to
the Minister of State, it is stated
that an application was made by
Shri Rajasekhar in July, 1993,....
A Retail Outlet Dealership for MS-
HSD at Secunderabad was sanctioned
to Shri Rajasekhar on compassionate
grounds. It has been ascertained
that the said allottee is a
relative of the said Shri
Gurucharan.
(iii) With reference to the
allegation that Ms. Madhuri Safaya
is a relative of Shri B.N. Safaya,
Additional Private Secretary to the
Minister, to whom a Retail Outlet
has been allotted,..... It has been
ascertained that she is related to
the said Shri B.N. Safaya.
(iv) With reference to the
allegation that Ms. Monica Malla is
also related to Shri B.N. Safaya,
...... A Retail Outlet was allotted
to her in November, 1994 out of
discretionary quota. It has been
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ascertained that the said Ms. Malla
is related to the wife of Shri B.N.
Safaya.
(v) With reference to the
allegation that the allottee, Mrs.
Daya Rani, is the wife of Shri H.R.
Verma, Personal Assistant to the
Additional Private Secretary to the
Minister, Shri B.N. Safaya,..... It
is correct that the allottee is the
wife of Shri H.R. Verma.
(vi) With reference to the
allegation that Mrs. Vijaya Nair,
who has been sanctioned a Retail
Outlet, is the wife of Shri D.V.
Pillai, Additional Private
Secretary to the Minister of
State,.... It has been ascertained
that Mrs. Vijaya Nair is not the
wife of Shri D.V. Pillai, but she
is related to him".
This Court issued notice to all the 15 persons
mentioned in the affidavit of Mr. Kelkar. Thirteen, out of
them filed affidavits justifying the allotments of petrol
pumps made to them by Capt, Satish Sharma.
This Court by the order dated December 6, 1995 directed
that "the minister may, if he so desires, file an affidavit
in this regard". Capt. Satish Sharma has, however, not
chosen to file any affidavit.
The relevant records have been produced before us.
Mr. Sarbjot Singh in his application mentioned that he
was a commerce graduate belonging to the scheduled caste
community. He completed graduation in the year 1991. He was
interested in sports (shooting) and won awards at the
national level. Because of his pre-occupation with the
sports, he had average academic record and as a consequence
could not get admission to any professional courses. He
further stated that in spite of his best efforts he could
not get any suitable employment for supporting himself and
as such a petrol pump in Delhi be allotted to him. The file
does not indicate how the application was entertained. There
is no receipt/entry on the application. No official/officer
has examined the application before the Minister’s order.
There is nothing to shown that any guide-lines were kept in
view. The application, obviously, was given by hand to the
Minister, who readily passed the allotment order. There is a
separate sheet containing the order of the Minister which is
as under:-
"Office of the Minister of State
(P&NG)
Placed below is an application of
Shri Sarbjot Singh for allotment of
a Retail Outlet dealership for MS-
HSD. The applicant has stated that
he is a graduate without any
suitable employment
Submitted for kind orders.
Sd/-
(G. Gurucharan)
PS to MOS (P&NG)
31/1
Minister
I have examined the application
carefully. The applicant is an
unemployed graduate and a sportsman
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who participated in national level
competitions. The applicant has not
been able to get any gainful
employment and is unable to support
himself. The case deserves
sympathetic consideration.
Therefore, a Retail Outlet for MS-
HSD in the National Capital
Territory of Delhi is allotted to
Shri Sarbjot Singh r/o 16, Ashok
Road New Delhi.
Orders may be issued accordingly.
Sd/-
(Capt. Satish Sharma)
Minister of State"
Thereafter, the matter was processed in the office and
in one of the notes by an officer of the ministry it was
mentioned that the allottee "is son of Shri Buta Singh,
Minister of Civil Supplies". No one took notice of this fact
and the allotment order was issued.
In all the cases discussed hereinafter the pattern of
allotment and the method and procedure followed was the same
as in Sarbjot Singh’s case.
Benjamin K. Hollohon stated in his application that he
was an educated unemployed youth and also active party
worker in the area. He belonged to scheduled tribe from
Nagaland State. He requested in the application for
allotment of petrol pump in Purana Bazar area of Dimapur
town, Nagaland. The application was sent to Captain Satish
Sharma by Mr. K. Hollohon, Minister, Industry and Commerce,
Nagaland (Father of the applicant) along with a d.o. letter
which reads as under:-
"Me dear Capt. satish Sharma,
Kindly recall our discussions of
date regarding allotment of one
retail outlet petrol pump (petrol &
Diesel) in the Purana Bazar area of
Dimapur town in Nagaland in favour
of my son Benjamin K. Hollohon.
As you may be aware, that
Benjamin’s application and my
earlier note in this regard are
available in your Ministry.
However, I am again enclosing copy
of Benjamin’s application for your
perusal.
It was indeed pleasure to note that
you have very kindly agreed to
allot one petrol pump in favor of
my son Shri Benjamin after careful
and due consideration as a very
very special case. I shall
personally grateful if you could
kindly use your good offices in
issuing suitable instructions to
the officials concerned in your
Ministry so that the possible
bureaucratic delays are averted and
the permit is issued without much
loss of time. Therefore, I request
your personal intervention in the
matter. I hope, you can very well
appreciate my predicament in the
matter and am sure, you will do the
needful."
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The allotment order by the Minister is reproduced here-
under:-
"Office of the Minster of State
(P&NG)
Placed below is an application of
Shri Benjamin K. Hollohon for
allotment of a retail outlet for
MS-HSD. The applicant has stated
that he is an unemployed youth
belonging to Scheduled Tribe
community. The applicant has also
stated he no regular source of
income.
Submitted for kind orders.
Sd/-
(G. Gurucharan)
PS to MOS (P&NG)
10/10/94
Minister
I have examined the application
carefully. The applicant is an
educated unemployed Scheduled Tribe
youth without regular source of
livelihood. The case deserves
sympathetic consideration.
Therefore, a Retail Outlet for MS-
HSD at Purana Bazar, Dimapur,
Nagaland is allotted to Shri
Benjamin K. Hollohon r/o
Durgapathar, 2 1/2 Mile, Dimapur,
Nagaland, Pine Code-797 112.
Necessary orders may be issued
accordingly.
Sd/-
(Capt. Satish Sharma)
Minister of State"
Syed Hasan Shaukat Abidi stated in his application as
under:-
"Respectfully I beg t state that I
was born at Allahabad, Uttar
Pradesh on 20th December, 1965. I
have passed B.Sc. and completed my
Master’s in Business Administration
(specialisation in Marketing). In
spite of my best efforts, I have
not been able to get a suitable
employment. I have no other source
of income and am entirely dependent
on my aged parents for survival. My
inability to find employment and
settle down is causing anxiety to
my parents. Hence, I would most
humbly request you Sir, to grant me
a petrol pump at Fatehpur (80 Km.
Mole Stone) in Uttar Pradesh."
The Minister passed the following order:-
"Office of the Minister of State
(P&NG)
Placed below is an application of
Shri Syed Hasan Shaukat Abidi for
allotment of a Retail Outlet for
MS-HSD. The applicant has stated
that he has completed his Post
Graduation in Business
Administration and has not been
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able to find any suitable
employment. The applicant has also
stated that he has no other source
of income and is dependent on his
parents for sustenance.
Submitted for kind orders.
Sd/-
(G. Gurucharan)
PS to MOS (P&NG)
16/12
Minister
I have examined the application
carefully. the applicant is a
professional qualified man without
any regular employment. The
applicant has no other source of
income and is entirely dependent on
his parents for support and
sustenance. The case deserves
sympathetic consideration.
Therefore, a Retail Outlet for MS-
HSD at Fatehpur (80 Km. Mile Stone)
In Uttar Pradesh is allotted to
Shri Syed Hasan Shaukat Abidi r/o
50/1, Dariyabad, Allahabad, Uttar
Pradesh.
Orders may be issued accordingly.
Sd/-
(Capt. Satish Sharma)
Minister of State"
It is obvious from Mr. Kelkar’s affidavit that Syed
Hassan Shaukat Abidi is the son of Justice S.H. Abidi (retd)
who was at that time Chairman of the Oil Selection Board for
Uttar Pradesh.
Shiv Balak Passi applied for allotment of petrol pump
in the following words:-
"I wish to state the following
about myself. I am a social worker
who has devoted his entire life for
the upliftment of downtrodden,
underprivileged. I have been in the
forefront in all activities
involving eradication of social
evils. But Sir, I am growing old
and am not in a position to support
myself. Therefore, Sir, with due
respect I request you to grant me a
petrol pump at Lucknow-Rae
Bareilley Road, Uttar Pradesh."
The Minister passed the following order:-
"Office of the Minister of State
(P&NG)
Placed below is an application of
Shri Shiv Balak Passi for allotment
of a Retail Outlet for MS-HSD. The
applicant has stated that he is a
social worker without any regular
source of income.
Submitted for kind orders.
Sd/-
(G. Gurucharan)
PS to MOS (P&NG)
21/12
Minister
I have examined the application
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carefully. The applicant is an
educated unemployed who has no
regular source of income due to his
serious preoccupation for the
upliftment of downtrodden. The case
deserves sympathetic consideration.
Therefore, a Retail Outlet for MS-
HSDA at Rae Bareilley Lucknow Road,
UP, is allotted to Shri Shiv Balak
Passi, Ex-MLA, District Rae
Bareilley, Uttar Pradesh.
Orders may be issued accordingly.
Sd/-
(Capt. Satish Sharma)
Minister of State"
Mr. Kelkar’s affidavit shows that Shiv Balak Passi
himself is a member of the Oil Selection Board for Madhya
Pradesh.
Pradeep Kumar, in his application stated that he was an
unemployed young man from Scheduled Caste category with
enterprise, initiative and determination and was very keen
to make petrol pump dealership as his business. He indicated
that he was appearing in B.A (final). He further stated that
his father has been an active congress worker since 1952 and
has held many important positions in the organisation as
well as on the executive side. The following order was made
by the Minister:-
Office of the Minister of State
(P&NG)
Placed below is an application of
Shri Pradeep Kumar for allotment of
Retail Outlet for MS-HSD. The
applicant has stated that he
belongs to a Scheduled Caste
Community and also an unemployed
Under Graduate.
For kind orders.
Sd/-
(G. Gurucharan)
PS to MOS (P&NG)
20/6/94
Minister
I have examined the application
carefully. The applicant is a young
man from Scheduled Caste Community
with no source of regular income.
The case deserves sympathetic
consideration. Therefore, a Retail
Outlet for MS-HSD in the Union
Territory of Delhi is allotted to
Shri Pradeep Kumar, r/o 18/7,
Punjabi Bagh Extension, New Delhi -
110 026.
Orders may be issued accordingly.
Sd/-
(Capt. Satish Sharma)
Minister of State"
While processing the order, noting on the file is as
under:-
"Reference notes on pre-page. MOS
has sanctioned a retail outlet
dealership at Delhi on
compassionate grounds to Shri
Pradeep Kumar who is belonging to
SC category. He has stated in his
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application vide p-1/c that he is
appearing in BA final year. He is
son of Shri Krishna Swaroop member
of OSB, Delhi. The allowances and
perks of the Member of OSB exceed
Rs. 5000/- per month.
2. However, in view of the
sanction by MOS, file is put up
with a fair sanction letter for
signature, if approved.
Sd/-
27/6
Allotment of a dealership to the
son of a sitting Member of the OSB
will invite adverse criticism. It
will also create an avoidable
impression that govt. is
influencing the OSB in this manner.
sd/-
27.6.94"
Mr. Kelkar’s affidavit shows that Shri Pradeep Kumar is
the son of Shri Krishan Swaroop, who was at that time member
of Oil Selection Board for Delhi and Chandigarh. Pradeep
Kumar in his application did not mention this fact. The file
indicates that despite the noting to the effect that the
allotment would invite adverse criticism, the allotment
orders were issued.
Mr. Ghulam Ahamd Mir in his application, addressed to
the Minister, stated that due to the escalation of extremist
violence in Kashmir Valley in the recent years, it has
become difficult to lead a normal life in the Valley and as
such earning a livelihood has become very difficult. He
further stated that the family was forced to sell some of he
ancestral property. He added that despite being a Graduate
he could not get regular employment. He also stated in the
application that he was an active social worker and had been
promoting the nationalist cause in the Valley due to which
he and his family have been facing constant threats from the
militants and extremists in the Valley. The Minister passed
the following order on the applications:
"Office of the Minster
of State for (P&NG)
Placed below is an application of
Shri Ghulam Ahamd Min for allotment
of a Retail Outlet for MS-HSD. The
applicant has stated that he is a
graduate from Jummu and Kashmir,
who has been forced to migrate from
Kashmir as result of militant
threats to his life. The applicant
has also state that he has no
regular source of income for
maintaining his family.
Submitted for kind orders.
Sd/-
(G. Gurucharan)
PS to MOS (P&NG)
23/9
Minister
I have examined the application
carefully. The applicant is an
unemployed graduate from Jummu &
kashmir trying to settle in Delhi.
The applicant is an active social
worker espousing the nationalist
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cause for which reason he and his
family have become a target of
militants in the Valley. The
applicant has not been able to
obtain any suitable employment in
Delhi and is finding it difficult
to support his immediate family in
Delhi and his parents in Jammu. The
case deserves sympathetic
consideration. Therefore an ‘A’
site Retail Outlet for MS-HSD in
the Union Territory of Delhi is
allotted to Shri Ghulam Ahmad Mir
s/o Haji Gh. Hassan Mir r/o 71-D,
Pocket ‘K’, Sheikh Sarai II, New
Delhi.
Orders may be issued accordingly.
Sd/-
(Capt. Satish Sharma)
Minister of State"
While processing the Minister’s order the office put up
the following note on the file:
"Ref. note above. Sh. G.A, Mir, has
furnished his bio-data vide pp 3-
4/C. In his bio-data he has stated
that he working as Member of Oil
Selection Board and is getting
Rs.250/- per sitting of the Board
as Honorarium.
2. In view of he above, file is put
up for orders whether we may issue
sanction to Oil Company for award
of RO dealership, to Sh. G.A. Mir
as per sanction letter placed
below, if approved."
Despite the above quoted note, the allotment order was
issued. Mr, Kelkar in his affidavit has stated that Shri Mir
is a member of the Oil Selection Board for Delhi and
Chandigarh.
Mrs. Nena Nautiyal addressed a three lined application
to the Minister. It is stated in the application that she is
an educated lady and belong to Scheduled Tribe community.
Being an unemployed, she wished to install a retail outlet
in the Union Territory, Delhi. The following order was
passed by the Minister:
"Office of the Minister
of State (P&NG)
Placed below is an application of
Smt. Nena Nautiyal for allotment of
a retail Outlet for MS-HSD. The
applicant has stated that is an
educated unemployed lady from
Scheduled Tribe community.
Submitted for kind orders.
Sd/-
(G Gurucharan)
PS to MOS (P&NG)
19/8
Minister
I have examined the application
carefully. The applicant is an
educated lady and belongs to
Scheduled Tribe community. The
applicant is unemployed and has no
regular source of income. The case
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 14 of 26
deserves sympathetic consideration.
therefore, a Retail Outlet for MS-
HSD in the Union Territory of Delhi
is allotted to Smt. Nena Nautiyal
r/o B-399, Gali No.19, Bhajanpura,
Delhi.
Orders may be issued accordingly.
Sd/-
(Capt. Satish Sharma)
Minster of State"
While processing the Minister’s order the office put up
the following note:
"Ref. above. Smt. Nena Nautiyal has
furnished her bio-data vide pp 8-
7/C wherein she has stated that her
occupation is agriculture and her
and her husband’s income is
25,000/- & 18,000/- per annum
respectively. In this connection it
is stated that it happens from her
bio-data that she is the wife of
Sh. Ravi Sharan Nautiyal who is a
Member of OSB - Punjab.
2. In view of the above, file is
put up for orders whether we may
issue sanction to Oil Company for
setting up a RO dealership in favor
of Smt. Nena Nautiyal".
The allotment letter dated 7th October, 1994 was issued
to Nena Nautiyal. It is admitted in the affidavit of Mr
Kelkar that Nena Nautiyal is the wife of R.S. Nautiyal,
Member, Oil Selection Board, Punjab.
Arun Kumar Gupta in his application stated that he
passed BSc. in Production Engineering in the year 1970 and
worked as Project Engineer in the Haryana State cooperative
Supply and Marketing Federation Ltd. at Chandigarh from 1976
to 1989 when he was forced to tender resignation on
political considerations when the Haryana Government was
headed by Shri Devi ll. It is further stated that since then
he was unemployed and as such the application for grant of
petrol pump. The application was directly dealt with by the
Minister and his Private Secretary in the following manner:
"Office of the Minister
of State (P&NG)
Placed below is an application of
Shri Arun K. Gupta for allotment of
Retail Outlet. The applicant has
stated that he is a professional
who has not been able to find a
regular employment and is finding
it difficult to make ends meet.
Submitted for king orders.
Sd/
(G. Gurucharan)
PS to MOT (P&NG)
22/X/93
Minister
I have examined the application
carefully. The applicant is a
graduate in Production Engineering
and is without any regular
employment. The case deserves
sympathetic consideration.
Therefore, a Retail Outlet for MS-
HSD is allotted to Shri Arun K.
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Gupta, s/o Shri Harbans Lal r/o
H.No. 68, Sector 8-A, Chandigarh at
Sector-20 C, Chandigarh.
Orders may be issued accordingly.
Sd/-
(Capt. Satish Sharma)
Minister of State
26/10
While processing the above order, Mr. S.K. Singh, under
Secretary in the Ministry wrote on the file as under:
"A retail outlet dealership has
been allotted to Shri arun Kumar
Gupta s/o Sh. Harbans Lal, at
Chandigarh under discretionary
powers of Govt. vide MOS’ s order
at p-1/n and Government sanction at
p-2/c.
2. Since the allottee has not
mentioned anything about his father
and since a similar named person is
working as Chairman of one of the
Oil Selection Boards, IOC was asked
to check the detail from the
allottee. A report now received
from IOC is placed at pp 5-3/c for
perusal. It may be seen therefrom
that the father of the allottee
Shri Harbans Lal is a Retd. Judge
of the Punjab and Haryana High
Court and practising Senior
Advocate in the Supreme Court at
New Delhi, and also functioning as
the Chairman of the Oil Selection
Board for Haryana.
3. It is humbly submitted that such
allotments will invite adverse
public criticism.
Sd/-
(S.K. SINGH)
US (M.II)/6.12.93"
Letter of intent was issued to Mr. Arun Kumar Gupta on
December 9, 1993. Mr. Kelkar in his affidavit has stated
that Arun kumar Gupta is the son of Justice Harbans Lal
Gupta (retd.), who at that time was Chairman of the Oil
Selection Board, Haryana.
Satya Bahin, Ex.Member of Parliament and member of the
Oil Selection Board for Haryana recommended the application
of Dharmesh Kumar for allotment of petrol pump. It was
stated in the recommendation that Dharmesh Kumar’s father
died few years back, they are poor and his mother is
suffering from cancer. The Minister allotted the petrol pump
by the following order:
"Office of the Minister
of State (P&NG)
"Placed below is an application of
Shri Dharmesh Kumar for allotment
of a Retail Outlet for MS-HSD. The
applicant has stated that he is an
educated youth from Scheduled Tribe
whose father had passed away while
in Government service. The
Applicant has also stated his
mother who had been trying to
support her family is also
afflicted by Cancer which has put
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 16 of 26
the family in difficult
circumstances.
Submitted for kind orders.
Sd/-
(G. Gurucharan)
PS. to MOS (P&NG)
9.11.
Minister
I have examined the application
carefully. The applicant is an
unemployed youth whose father’s
sudden demise had prevented from
completing his education. The
applicant’s mother who had been the
sole bread-winner for the family is
also afflicted with Cancer which
has put the family in straitened
circumstances. The applicant has
also not been able obtain suitable
employment. The case deserves
sympathetic consideration.
Therefore, a Retail Outlet for MS-
HSD at Ferozabad-Shikohabad Road,
near Makhanpur, Uttar Pradesh is
allotted to Shri Dharmesh Kumar s/o
Late Shri Johari Lal (Amin) r/o
H.No.20, Katra Mohammad Mah, Gandhi
Marg, Shikohabad, Firozabad, Uttar
Pradesh.
Orders may be issued accordingly.
Sd/- 9/11
Capt. Satish Sharma)
Minister of State"
In his affidavit filed before this Court Dharmesh Kumar
stated that he is "neither a family member nor dependent on
Satya Bahin. The deponent is not closely related to Satya
Bahin."
Leela Devi in her application stated that her husband
expired on 25th January, 1994. Two clerks of lawyers killed
her husband in the premises of Patiala House. It is further
stated that she is a housewife with no means of income to
feed herself and her family since the death of her husband.
The Minister allotted the petrol pump by the following
order:
"Office of the Minister of
State (P&NG)
Placed below is an application of
Smt. Leela Devi for allotment of a
retail Outlet for MS-HSD. The
applicant has stated that her
husband was murdered and ever since
his death her family is left
without any regular source of
livelihood.
Submitted for kind orders.
Sd/-
(G. Gurucharan)
PS to MOS(P&NG)
19/5/95
Minister
I have examined the application
carefully. The applicant is a widow
whose husband was murdered. The
applicant has no regular income to
support herself and her family. The
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 17 of 26
case deserves sympathetic
consideration. Therefore, a Retail
Outlet for MS-HSD at NOIDA, UP is
allotted to Smt. Leela Devi w/o
Late Shri Krishan Swaroop r/o H.No.
B-412/A, Sector No. 19, NOIDA, UP.
Orders may be issued accordingly.
Sd/-
(Capt. Satish Sharma)
Minister of State"
The material on the file shows that the late husband of
Leela Devi was a dismissed employee of Post and Telegraph
Department. He had six sons and a house on Kalibari Marg.
Late husband of Leela Devi was living away from the family
for 7-8 years prior to his death. Mr. Kelkar in his
affidavit has stated that Leela Devi is the relative of the
driver of the Minister. The affidavit filed by Leela Devi
and the documents attached with the affidavit read with
Kelkar’s affidavit clearly show that Leela Devi is the
mother of Nand Kishor who was working as driver of Capt.
Satish Sharma. Mr. Kelkar in his affidavit has stated that
"Smt. Leela Devi happens to be a relative of the driver of
the Minister". Least we can say is that Mr. Kelkar should
have known that Leela Devi was Minister’s drivers’s mother.
Poda Rajasekhar has, in his application, stated that he
completed his B.Com in 1980 and in spite of his best efforts
he could not settle in regular employment. His father was
serving as an Inspector of Customs and Central Excise. He
expired in January 1981. His mother, who was a teacher,
retired on 19.4.1993. He finds it difficult to cope with the
present circumstances. The Minister allotted the petrol pump
by the following order:
"OFFICE OF THE MINISTER
OF STATE (P&NG)
Placed below is the application of
Shri Poda Rajasekhar r/o 8-3-897/6
Nagarjuna Nagar, Hyderabad (A.P.).
The applicant has stated that he is
an educated unemployed person who
has the responsibility of looking
after his mother as well as a
cousin, who is mentally retarded.
He has stated that besides his best
efforts, he has not been able to
settle in any regular employment.
He has prayed that a retail outlet
dealership for MS-HSD may be
allotted to him at Banjara Hills,
Secunderabad (A.P.).
For kin orders.
Sd/-
(G. GURUCHARAN)
PS TO MOS (P&NG)
23.7.93
Minister
I have examined the application
carefully. The applicant’s case is
genuine in view of the adverse
financial circumstances that the
family finds itself in. It is a fit
case for sympathetic consideration.
Accordingly a retail outlet
dealership for MS-HSD is allotted
to Shri Poda Rajasekhar at Banjara
Hills, Secunderabad (A.P.).
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 18 of 26
Orders may be issued immediately.
Sd/-
(CAPT. SATISH SHARMA)
MOS (P&NG)"
Mr kelkar in his affidavit has stated that "Poda
Rajasekhar is a relative of Shri Gurucharan, Private
Secretary to the Minister".
Madhuri safaya has stated in her application that she
is a native of Kashmir. She is a young lady and has been
rendered homeless due to the increasing militancy in the
Valley. Due to sudden migration to Delhi she has not been
able to complete her education. On these grounds she
requested the Minister to allot her a petrol pump. The
Minister readily obliged her by the following order:
"Office of the Minister
of State (P&NG)
Placed below is an application of
Ms. Madhuri Safaya for allotment of
Retail Outlet for MS-HSD. The
applicant has stated that she
belongs to Kashmir and her family
has migrated to Kashmir. The
applicant has also stated that she
has not been able to get a suitable
job and is without a regular source
of livelihood.
Submitted for kind orders.
Sd/-
(G. Gurucharan)
PS to MOS (P&NG)
12.10
Minister
I have examined the application
carefully. The applicant is a young
lady whose family has migrated from
Kashmir and are dependent on their
relatives for sustenance. The
applicant has not been able to
obtain a suitable job for herself
and is without any regular source
of income. The case deserves
sympathetic consideration.
Therefore, a Retail Outlet for MS-
HSD in the national Capital
Territory of Delhi is allotted to
Ms. Madhuri Safaya r/o B-6/1,
Vasant Vihar, New Delhi.
Orders may be issued accordingly.
Sd/-
(Capt. Satish Sharma)
Minister of State"
Mr kelkar has confirmed in his affidavit that Madhuri
Safaya is related to B.N. Safaya, Add1. Private Secretary to
the Minister.
Monika Malla in her application stated that her family
was forced to leave Kashmir due to the militant activities.
Her family had to dispose of the property at a loss and all
the savings had already been spent. She has to support her
parents who are not keeping good health. On these grounds
she requested the Minister for the allotment of petrol pump.
The Minister passed the following order:
"Office of the Minister
of State (P&NG)
Placed below is an application of
Ms. Monica Malla for allotment of a
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Retail Outlet for MS-HSD. The
applicant has stated that she is
young lady form Kashmir whose
family has been forced to migrate
to Delhi due to growing militancy.
The applicant has also stated that
she has exhausted their family’s
savings and are finding it
difficult to sustain themselves in
Delhi.
Submitted for kind orders.
Sd/-
(G. Gurucharan)
PS to MOS (P&NG)
12.10
Minister
I have examined the application
carefully. The applicant is a young
lady whose family had migrated to
Delhi owing to militant activities
of the extremists. The applicant’s
family has no source of livelihood
and she has not been able to obtain
any suitable employment. The case
deserves sympathetic consideration.
Therefore, a Retail Outlet for MS-
HSD in the National Capital
Territory of Delhi is allotted to
Ms. Monica Malla c/o Smt. Labroo
r/o D-1/54, Vasant Vihar, New
Delhi.
Orders may be issued accordingly.
Sd/-
(Capt. Satish Sharma)
Minister of State"
Mr. Kelkar has stated in his affidavit that Monika
Malla is related to the wife of B.N.Safaya, Add1. Private
Secretary to the Minister.
Daya Rani stated in her application that she is a
housewife of a low paid employee having four school going
children. It was difficult to live with the meagre salary of
her husband. She wanted to share the responsibility of her
husband and as such requested the Minister to allot her a
petrol pump. The minister obliged her by passing the
following order:
"Office of the Minister
of State (P&NG)
Placed below is an application of
Smt. Daya Rani w/o Shri H.R. Verma
for allotment of a Retail Outlet
for MS-HSD. The Applicant has
stated that she has a family of
four school going children and is
finding it difficult to make ends
meet with the income being earned
by her husband.
Submitted for king orders.
Sd/-
(G. Gurucharan)
PS to MOS (P&NG)
10.10.94
Minister
I have examined the application
carefully. The applicant is a
housewife whose family is facing
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 20 of 26
difficult financial circumstances.
The case deserves sympathetic
consideration. Therefore, a Retail
Outlet in the Union Territory of
Delhi is allotted to Smt. Daya Rani
w/o Shri H.R. Ramakrishna Ashram
Marg, Gole Market, New Delhi.
Orders may be issued accordingly.
Sd/-
(Capt. Satish Sharma)
Minister of State"
Shri S.K. Singh, Under Secretary, while processing the
Minister’s order noted on the file as under:
"Smt. Daya Rani, the allottee is
the wife of Shri Hari Ram Verma who
is working in this Ministry as an
Assistant and presently posted to
Minister’s Office. His annual
income from pay and allowances
during 1993-94 is reported Rs.
52,925/-. However, the allottee has
shown the annual income as
Rs.36,000/- which is factually not
correct. It seems that she has
shown only the take-home pay after
deductions. It is for consideration
whether the sanction letter placed
below as per Orders of MOS recorded
at p-1/n may be issued
Sd/-
(S.K. SINGH)
US (M.II)/25.10.94"
Allotment order was issued to Daya Rani on 31st
October, 1994. Mr. Kelkar has stated in his affidavit that
Daya Rani is the wife of H.R. Verma, Personal Assistant to
the Add1. Private Secretary (B.N. Safaya) to the Minister.
Vijaya Nair has stated in her application that she is a
young housewife with a large family to support. She has
studied up to B.A. level. The meagre income of her husband
could not sustain their liabilities. She requested the
Minister to allot her a petrol pump which was done by the
following order:
"Office of the Minister
of State (P&NG)
Placed below is the application of
Smt. Vijaya Nair. The applicant is
a young educated unemployed person
with the responsibility of looking
after a family which has a meagre
income. The applicant has stated
that despite best efforts she has
been unable to obtain suitable job.
She has, therefore requested that
as a special case she may be
allotted a Retail Outlet MS-HSD in
the Union Territory of Delhi.
For kind orders.
Sd/-
(G. Gurucharan)
PS to MOS (P&NG)
23.7.93
Minister
I have examined the application
carefully. The applicant is an
educated unemployed housewife whose
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 21 of 26
family circumstance is one of
considerable financial difficulty.
The applicant has also prayed that
she has the necessary drive and
initiative to run a Retail Outlet.
This is a fit case to be considered
sympathetically. Accordingly, a
Retail Outlet for MS-HSD is
allotted to Smt. Vijaya Nair, 2213,
Lodi Road Complex, New Delhi-110
003, in the Union Territory of
Delhi as a special case.
Orders may be issued accordingly.
Sd/-
(Capt. Satish Sharma)
Minister of State"
Mr. Kelkar has stated in his affidavit that Vijaya Nair
is related to D.V. Pillai, Add1. Private Secretary to
Minister.
All the 15 allotments - discussed above - have been
made by the Minister in a stereotyped manner. The
applications have not been officially received by the
Petroleum Ministry. There is no receipt - entry on any of
the applications. The applicants seem to have approached the
Minister directly. None of the applications have been dealt
with in any of the branches of the Ministry. There is
nothing on the record to indicate that the Minister kept any
criteria in view while making the allotments. How the
applicants came to know about the availability of the petrol
pumps is not known. No advertisement was made to invite the
applications. There is nothing on the record to show that
any other method of inviting applications was adopted. There
is no indication in the allotment-orders or anywhere in the
record to show that the Minister kept any guidelines in view
while making these allotments. The allotments have been made
in a cloistered manner. The petrol pumps - public property -
have been doled out in a wholly arbitrary manner. This Court
in Ramana Dayaram Shetty vs. International Airport Authority
of India and others (1979) 3 SCC 489, held ad under:
"It must, therefore, be taken to be
the law that where the Government
is dealing with the public, whether
by way of gibing jobs or entering
into contracts or issuing quotas or
licences or granting other forms of
largesse, the Government cannot act
arbitrarily at its sweet will and,
like a private individual, deal
with any person it pleases, but its
action must be in conformity with
standard or norms which is not
arbitrary, irrational or
irrelevant. The power or discretion
of the Government in the matter of
grant of largesse including award
of jobs, contracts, quotas,
licences, etc. must be confined and
structured by national, relevant
and non-discriminatory standard or
norm and if the Government departs
from such standard or norm in any
particular case or cases, the
action of the Government would be
liable to be struck down."
The allotments have been made by the Minister either on
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the ground of poverty or unemployment. Assuming that the
allottees belong to either of these two categories then how
the Minister has selected them court of millions of poor and
unemployed in this country. As mentioned above no criteria
was fixed, no guidelines were kept in view, none knew how
many petrol pumps were available for allotment,
applications were not invited and the allotments of petrol
pumps were made in an arbitrary and discriminatory manner.
We may examine these allotments from another angle
which has very serious repercussions. Six of the allottees
are related to various officials working with the Minister.
Leela Devi is the mother of Minister’s driver. Poda
Rajasekhar is a relation of G. Gurucharan, Private Secretary
to the Minister. Madhuri Safaya and Monika Malla are related
to B.N. Safaya, Add1. Private Secretary to the Minister.
Daya Rani is the wife of H.R. Verma. Personal Assistant to
B.N. Safaya and Vijaya Nair is the wife of D.V. Pallai,
Add1. Private Secretary. Two of the allottees are related to
the politicians. Sarbjot Singh is the son of Buta Singh who
was Home Minister and at the relevant time was Cabinet
Minister heading the Civil Supplies portfolio. Benjamin K.
Hollohan is the son of Shri K. Hollahan, Minister in the
State of Nagaland. Remaining seven allottees are either
members of the Oil Selection Boards or their relations.
Shaukat Hasan Abidi is the son of Justice S.H. Abidi(Retd.),
who was the Chairman of the Oil Selection Board, Uttar
Pradesh. Similarly, Arun Kumar Gupta is the son of Justice
Harbans Lal Gupta (Retd.) who was the Chairman of Oil
Selection Board, Haryana. Pradeep Kumar is the son of
Krishna Swaroop, who was Member of Oil Selection Board for
delhi and Chandigarh. Nena Nautiyal is the wife of R.S.
Nautiyal, who was member of Oil Selection Board, Punjab.
Dharmesh Kumar was the recommended of Satya Bahin, Ex.Member
of Parliament and Member of the Oil Selection board for
Haryana. Shiv Balak Passi and Ghulam Ahamd Mir were
themselves members of the Oil Selection Boards. It is
obvious that Capt. Satish Sharma was personally interested
in making allotments of petrol pumps in favour of all these
15 persons. He made allotments in favour of relations of his
personal staff under the influence of the staff on wholly
extraneous considerations. The allotments to the sons of
Ministers were only to oblige the Ministers. The allotments
to the members of the Oil Selection Boards and
their/chairmen’s relations have been done to influence them
and to have favours from them. All these allotments are
wholly arbitrary, nepotistic and are motivated by extraneous
considerations.
The Government today - in a welfare State - provides
large number of benefits to the citizens. It distributes
wealth in the form of allotment of plots, houses, petrol
pumps, gas agencies, mineral leases, contracts, quotas and
licences etc. Government distributes largesses in various
forms. A Minister who is the executive head of the
department concerned distributed these benefits and
largesses. He is elected by the people and is elevated to a
position where he holds a trust on behalf of the people. He
has to deal with the peoples’ property in a fair and just
manner. He cannot commit breach of the trust reposed in him
by the people. We have no hesitation in holding that Capt.
Satish Sharma in his capacity as a Minister for Petroleum
and Natural gas Deliberately acted in a wholly arbitrary and
unjust manner. We have no doubt in our mind that Capt.
Satish Sharma knew that the allottees were relations of his
personal staff, sons of Ministers, sons/relations of
Chairmen and members of the Oil Selection Boards and the
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members of the Oil Selection Boards themselves. The
allotments made by him were wholly mala fide and as such
cannot be sustained.
We are further of the view that Capt. Satish Sharma
acted in a wholly biased manner inasmuch as he unfairly
regarded with favour the cases of 15 allottees before him.
The relevant circumstances available from record and
discussed by us leave no manner of doubt in our mind that
Capt. Satish Sharma deliberately acted in a biased manner to
favour these allottees and as such the allotment orders are
wholly vitiated and are liable to be set aside.
The orders of the Minister reproduced above read: "the
applicant has no regular income to support herself and her
family", "the applicant is an educated lady and belongs to
scheduled tribe community, "the applicant is unemployed and
has no regular source of income", "the applicant is an
uneducated, unemployed scheduled tribe youth without regular
source of livelihood", "the applicant is an uneducated,
unemployed scheduled tribe youth without regular source of
livelihood", "the applicant is a housewife whose family is
facing difficult financial circumstances" etc. etc. There
would be literally millions of people in the country having
these circumstances or worse. There is no justification
whatsoever to pick up these person except that they happen
to have won the favour of the Minister on mala fide
considerations. None of these cases fall within the
categories placed before this Court in writ petition (civil
No. 886/93 titled Centre for public interest ligation vs.
Union of India & Anrs. decided on March 31, 1995 but even if
we assume for argument sake that these cases fall in some of
those or similar guidelines the exercise of discretion was
wholly arbitrary. Such a discretionary power which is
capable of being exercised arbitrarily is not permitted by
Article 14 of the Constitution of India. While Article 14
permits a reasonable classification having a rational nexus
to the objective sought to be achieved, it does not permit
the power to pick and choose arbitrarily out of several
persons falling in the same category. A transport and
objective criteria/procedure has to be evolved so that the
choice among the members belonging to the same class or
category is based on reason, fair play and non
arbitrariness. It is essential to lay down as a matter of
policy as to how preferences would be assigned between two
person falling in the same category. If there are two
eminent sportsmen in distress and only one patrol pump is
available, there should be clear, transparent and objective
criteria/procedure to indicate who out of the two is to be
preferred. Lack of transparency in the system promotes
neptosism and arbitrariness. It is absolutely essential that
the entire systems should be transparent right from the
stage of calling for the upto the stage of passing the
orders of allotment. The names of the allottees, the orders
and the reasons for allotment should be available for public
knowledge and scrutiny. Mr. Shanti Bhushan has suggested
that the petrol pumps, agencies etc. may be allotted by
public auction - category-wise amongst the eligible and
objectively selected applicants. We do not wish to impose
any procedure on the Government. It is a matter of policy
for the Government to lay down. We, however, direct that any
procedure laid down by the Government must be transparent,
just, fair and non-arbitrary,
This Court in The Centre for Public Interest Litigation
case (supra) has endorsed the guidelines submitted by the
Attorney General for allotment of petrol pumps, gas agencies
etc. The Court in that case did not have before it the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 24 of 26
actual manner of exercise of discretion by the Minister in
the allotment of pups/agencies. The allotment orders which
are now before the Court clearly indicate that leaving the
authorities to enjoy absolute discretion even within the
guidelines would inevitably lead to gross violation of the
constitutional norms when the persons for allotment are
picked up arbitrarily and discriminatory.
This Court as back as in 1979 in Ramana Shetty’s case
(supra) held "it must, therefore, be taken to be the
law...." that even in the matter of grant of largesses
including award of jobs, contracts, quotas and licences, the
Government must act in fair and just manner and any
arbitrary distribution of wealth would violative the law of
the land. Mr. Satish Sharma has acted in utter violation of
the law laid-down by this Court and has also infarcted
Article 14 of the Constitution of India. As already stated a
minister in the Central Government is in a position of a
trustee in respect of the public property under his charge
and discretion. The petrol pumps/gas agencies are a kind of
wealth which the Government must distribute in a bona fide
manner and in conformity with law. Capt. Satish Sharma has
betrayed the trust reposed in him by the people under the
constitution. It is high time that the public servants
should be held personally responsible for their mala fide
acts in the discharge of their functions as public servants.
This Court in Lucknow Development Authority versus M.K.
Gupta (1994) 1 Supreme Court Cases 243, approved
"Misfeasance in public offices" as a part of the Law of
Tort. Public servants may be liable in damages for
malicious, deliberate or injurious wrong-doing. According to
Wade "There is, thus, tort which has been called misfeasance
in public office and which includes malicious abuse of
power, deliberate maladministration, and perhaps also other
unlawful acts causing injury". With the change in socio-
economic outlook, the public servants are being entrusted
with more and more discretionary power even in the field of
distribution of Government wealth in various forms. We take
it to be perfectly clear, that if a public servant abuses
his office either by an act of omission or commission, and
the consequence of that is injury to an individual or loss
of public property, an action may be maintained against such
public servant. No public servant can say "you may set-aside
an order on the ground of mala fide but you cannot hold me
personally liable". No public servant can arrogate to
himself the power to act in a manner which is arbitrary.
For the reasons indicated above, we conclude that the
orders passed by Capt. Satish Sharma, the then Minister of
State for Petroleum and Natural Gas, Government of India,
allotting petrol pumps to Sarbjot Singh, Benjamin K.
Hollohon, Syed Hasan Shaukat Abidi, Shiv Balak Passi,
Pradeep Kumar, Ghulam Ahmad Mir, Nena Nautiyal, Arun Kumar
Gupta, Dharmesh Kumar, Leela Devi, Poda Rajasekhar, Madhuri
Safaya, Monika Malla, Daya Rani and Vijaya Nair are
arbitrary, discriminatory, mala fide, wholly illegal and as
such are liable to be quashed.
We, therefore, hold and direct as under:
1. The orders - reproduced in earlier part of this
judgment - allotting petrol pumps to the above mentioned
fifteen persons are hereby quashed.
2. The allocation, allotment of the petrol pumps/retail
outlet dealerships by the Government of India, Indian Oil
Corporation Ltd. or any other corporation in names of the
above said fifteen persons shall stand cancelled with
immediate effect.
3. Most of these 15 persons have not as yet commissioned
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the petrol pumps. Those who have commissioned the petrol
pumps and are running the same shall stop operating the
petrol pumps and running the said business with effect from
October 31, 1996. The Government of India/Oil Corporation
(concerned) shall take over the petrol pump premises from
these persons within ten days thereafter. The Oil
Corporation shall have the market-value of the site and the
construction thereon, determined in a fair and just manner
before October 31, 1996.
4. Each of the commissioned petrol pumps, taken over by
the Government/Oil Corporation (concerned) and the built-up
area along with the site (whether lease-hold or owned by the
original allottee) shall be disposed of by way of public
auction. The original allottees may also participate in the
auction. The petrol pump shall be allotted to the highest
bidder. The said allottee shall run the petrol pump on the
original terms and conditions. He shall have all the rights
in respect of the site and the construction thereon as the
original allottee had on the date of auction. Out of the
auction money the value of the site and the construction as
determined by the Oil Corporation shall be paid to the
original allottee and the remaining money shall go to the
Government coffer. On receipt of the said amount the
original allottee shall cease to have any right or interest
in the site and the construction thereon. If the successful
bidder is the original allottee, he shall pay the difference
between the auction money and the value of the site and
construction as determined by the Oil Corporation.
5. Capt. Satish Sharma shall show-cause within two weeks
why a direction be not issued to the appropriate police
authority to register a case and initiate prosecution
against him for criminal breach of trust or any other
offence under law. He shall further show-cause within the
said period why he should not, in addition, be made liable
to pay damages for his mala fide action in allotting petrol
pumps to the above mentioned fifteen persons.
We place on record our appreciation for Mr. H.D.
Shourie, who, very ably, assisted us in this matter. He
shall be entitled to costs which was quantify as rupees
fifty thousand. The cost shall be paid by Capt. Satish
Sharma personally.
Before parting with this judgment, we may mention about
Civil Writ Petitions Numbers 400./95 and 4430/95 which are
pending before the Delhi High Court. In the said petitions,
allotment of petrol pumps/gas agencies to various other
persons during the period 1992-93, 1993-94, 1994-95 and
1995-96 have been challenged. Transfer petition No.127/96
has been filed in this Court seeking transfer of those writ
petitions from Delhi High Court to this Court. We have
issued notice in the transfer petition and have stayed
further proceedings before the High Court in the writ
petitions. Various affidavits have been filed on behalf of
the Ministry of Petroleum & Natural Gas. Mr. Devi Dayal,
Joint Secretary of the Ministry, in his affidavit dated
March 26, 1995, has stated that in 1995-96 petroleum
products agencies were allotted to 99 persons under the
discretionary powers of the Government. It is further stated
that orders on file have been made allotting petrol
pumps/agencies to 61 more persons. An affidavit filed by Mr.
Srinivasan, Advocate supporting the transfer petition gives
a long list of persons who are related to the then Prime
Minister/Ministers and other VIPs and who have been allotted
petrol pumps and gas agencies. Mr. Devi Dayal, Joint
Secretary in the Ministry of Petroleum has filed another
affidavit dated April 18, 1996 in reply to the affidavit of
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Mr. Srinivasan. Para 6 of the affidavit is as under:-
"As regards the list of allottees
mentioned in paras 3 to 6 and the
alleged relationship with the Prime
Minister, other Ministers, V.I.Ps.,
M.Ps/M.L.As, etc., it is to submit
that enquiries have been made
through the Oil Companies from the
allottees, who have replied through
affidavits. The comments of the
Ministry, on the basis of above
enquiry and records, are contained
in Annexure - I to this affidavit."
Annexure 1 with the affidavit shows that gas agencies
were allotted to six relations of the then Prime Minister,
an agency to a son of the OSD in Prime Minister’s office,
LPG dealership to daughter-in-law of the OSD tot eh then
Minister of Petroleum, a petrol pump to the real brother of
Chadraswamy (Nemi Chand Jain), LPG distributorship to
brother of Shri Bhagwan Shri Satya Sai Baba, LPG dealership
to Manju Devi, wife of private secretary to additional
private secretary of Capt. Satish Sharma, a petrol pump to
wife of V.K. Aggarwal, additional private secretary,
Ministry of Law, RO dealership to Rakesh Saluja, son of R.L.
Saluja, who was employed in the Ministry of Petroleum till
June, 1993, RO dealership to Prathiba Singh related to Shri
Kalapnath Rai, RO dealership in January, 1995 to Kanti Lal
Bhuriya, who at that time was Minister for Tribal Welfare in
he Madhya Pradesh Government, a gas agency to the son-in-law
of Mr. G. Ganga Reddy, Member of Parliament and various
others.
Since the two writ petitions, mentioned above, are
pending before the High Court wherein the allotments made to
all the persons mentioned above and others, have been
challenged, it is not necessary for us to transfer the writ
petitions to this Court. We vacate the stay order granted by
this Court and dispose of the transfer petition. We direct
the Registry of this Court to send all the affidavits filed
by the parties in the transfer petition along with annexures
to the High Court. We have no doubt that the High Court
shall examine the issues involved in he writ petitions and
shall also go into the validity of the allotment of petrol
pumps/gas agencies to various persons, after hearing them,
in accordance with law. We request the High Court to
expedite the hearing of the petitions.