Full Judgment Text
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PETITIONER:
ASSAM RIFLES MULTI-PURPOSE CO-OPERATIVESOCIETY LTD. & ANOTHE
Vs.
RESPONDENT:
UNION OF INDIA & ANOTHER.
DATE OF JUDGMENT01/05/1989
BENCH:
PATHAK, R.S. (CJ)
BENCH:
PATHAK, R.S. (CJ)
KANIA, M.H.
CITATION:
1990 AIR 111 1989 SCR (2) 853
1989 SCC Supl. (1) 484 JT 1989 (2) 254
1989 SCALE (1)1155
ACT:
Constitution of India, 1950: Article 32--Settlement of
retired defence personnel, specially of Assam Rifles, in
NEFA area--Directions issued.
HEADNOTE:
The petitioners, the Assam Rifles Multi-purpose Co-
operative Society, and its Vice-Chairman a retired Military
Officer, filed a writ petition in this Court praying for
directions to the respondents for implementing the scheme,
approved by the Government of India, for settling retired
Defence Personnel, specially of the Assam Rifles, in the
North Eastern Region. The petitioner asserted that in pursu-
ance of this scheme, which assured the allotment of land,
grant of title-deeds in respect of the allotted land, facil-
ities for movement by air, freedom to develop the allotted
area, grant of advance by way of loans etc. and also provi-
sion of basic requirements of life for encouraging all-round
economic development of the area, about 200 retired person-
nel with their families journeyed to the region and settled
there.
The respondents, in their counter affidavits contended
that funds had been set apart and basic facilities provided.
This Court, by its Order dated February 20, 1987, di-
rected the Central Government to nominate a competent au-
thority for examining the problem, and looking into the
scheme and submitting a report to the Central Government to
enable it to consider the same and take necessary steps for
redressal of the petitioners’ grievances. Accordingly, the
Director General of Assam Rifles submitted to the Government
his report, making a number of recommendations in support of
the scheme to settle Assam Rifles Ex-servicemen and to
ensure that the various facilities and concessions original-
ly promised to them were provided. The Central Government
considered the recommendations at an inter Ministerial meet-
ing and took certain decisions and placed them before the
Court.
After considering the report and decisions of the Government
854
thereon and submissions made by the parties, this Court,
HELD: The region constitutes part of Indian territory
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and is located on the Indian border with China and Burma. It
is in the public interest and for the benefit of the public
that settlement of Indian citizens should be encouraged in
this area and the area should be suitably developed. [856A-
B]
More than sufficient time has passed and it is desira-
ble to ascertain what action has been taken by the State
Government pursuant to the requests made to it by the Cen-
tral Government to provide some of the facilities required
by the settlers, and it is considered necessary to make the
following supplementary directions: [857C-D]
The Central Government and State Government should
decide between them as to which of them will give loans to
the settlers and to what extent. [857D]
The Central Government should direct that the existing
post office establishment should be enlarged to handle
disbursement of pensions. [857E]
The State Government should upgrade the existing middle
school to the status of High School and make adequate provi-
sion for additional seats in the students’ hostel to absorb
the increasing number of seats resulting from such upgrada-
tion and the grant of domicile certificates in relation to
settlers, atleast in respect of members of petitioner socie-
ty should be considered. [857E-F]
Respondents No. 1 and 2 will file before the next
date of hearing, affidavits indicating the action taken by
them pursuant to the decisions taken at the inter-Ministeri-
al meeting and pursuant to the directions made by this
Court. [857G]
JUDGMENT:
ORIGINAL JURISDICTION: Writ Petition (Civil) No. 8227 of
1982.
Under Article 32 of the Constitution of India.
Dr. Abishek Singhvi, A. Subba Rao and A.S. Gauraya for
the Petitioners.
Girish Chandra and S. Suri for the Respondents.
855
The Judgment of the Court was delivered by
PATHAK, CJ. This petition under Article 32 of the Con-
stitution has been filed by two petitioners, the Assam
Rifles Multi-purpose Co-operative Society Limited and Major
General A.S. Guraya, AVSM (Retd.), Vice-Chairman of the said
Co-operative Society. It is stated in this petition that on
the north-eastern extremity of India, between latitudes
27deg.N. and 28deg.N. and on both sides of longitude 97xE.,
within the former Tirup District in the NEFA area (now in
Arunachal Pradesh) lies substantial territory which is a
part of India. It is claimed that Major General Guraya as
Inspector General Assam Rifles prepared a programme for
settling retired defence personnel, specially of the Assam
Rifles, in that region and took preparator steps for effect-
ing such settlement. It is asserted that about two hundred
retired personnel with their families journeyed to the
region and settled there on the basis of a scheme approved
by the Government of India. It is alleged that the scheme
assured allotment of land, grant of title deeds in respect
of the allotted land, facilities for movement by air to and
from Mohanbari, freedom to develop the allotted areas, grant
of advance by way of loans, provision of marketing facili-
ties for disposal of surplus produce, guaranteed supply of
essential commodities and provision of the basic require-
ments of life for the purpose of encouraging the all-round
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economic development of the area. The Co-operative Society
was formed with the object of ameliorating the conditions of
the settlers and for improving their economic lot. The
petitioners relied on correspondence exchanged between them
and the authorities of the State Government and of the
Central Government and prayed for directions from this Court
to the respondents for grant of the reliefs indicated in the
writ petition.
Counter Affidavits have been filed by the Government of
India. Most of the allegations made by the petitioners have
been denied. It is asserted that funds have been set apart
and basic facilities have been provided. It is alleged that
land was not allotted to Major Gen. Guraya as he did not
belong to the Assam Rifles and the scheme for rehabilitation
of retired personnel from that unit did not cover him. It is
alleged that he has engineered this writ petition.
We may mention at the very outset that Major General
Guraya, who appears in person before us, has categorically
stated that he is not interested any more in any personal
allotment.
The case was taken up by us on 20 February, 1987 and after
856
hearing the parties we were satisfied that settlement and
habitation in that region should be encouraged. The region
constitutes part of Indian territory and is located on the
Indian border with China and Burma. It is in the public
interest and for the benefit of the public that settlement
of Indian citizens should be encouraged in this area and the
area should be suitably developed. In that view, on 20
February, 1987 we made an order directing the Central Gov-
ernment to nominate a competent authority of suitable status
to examine the problem and to look into the scheme and,
after hearing the petitioners, to report to the Central
Government to enable it to make an appropriate order for
redress of the grievances of the petitioners. Pursuant -
to the order of this Court, a report was submitted by the
present Director General, Assam Rifles in which he noted the
features of the original scheme set-forth in NEFA Adm.
letter No. PC 42/63 of 16/17 August, 1963 and the approval
with modifications of the Government of India in the Minis-
try of External Affairs thereto, as well as the points
raised by the Assam Rifles Ex-servicemen before this Court
and before the Director General, Assam Rifles when he visit-
ed Vijayanagar for the purpose, and in that report, he has
made a number of recommendations in support of the scheme to
settle Assam Rifles Ex-servicemen and to ensure that the
various facilities and concessions originally promised to
them are provided. We had directed in our order of 20 Febru-
ary, 1987 that the final order should be made by the Govern-
ment of India after consideration of the report. It seems
that the Government considered the recommendations at an
inter-Ministerial meeting held in the Home Ministry on 6
July, 1987 and thereafter took the decision contained in
Annexure III to the affidavit of Shri R.K. Tandon, Deputy
Secretary (NE), Ministry of Home Affairs, New Delhi. It
appears that the Government has decided that the Assam
Rifles Ex-servicemen who have been allotted 10-11 acres of
prime land per family in a valley should be provided with
agricultural input facilities including animal husbandry,
fertilizers, insecticides as well as horticultural support
under the normal schemes run by the State Government, that
the State Government should be requested to issue specific
letters in respect of each family to enable it to obtain
loans from banks and other financial institutions, that
while free air-lifts were not possible, the State Government
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should be asked to find out whether the subsidised rate of
Rs.89 per flight per head could be further reduced and that
in any event no charges be levied for abortive flights, that
while a full time doctor is already posted in Vijaynagar,
the State Government should be requested to post a mid-wife
to the Vijayanagar hospital and to arrange for periodical
visits of a Gynaecologist, that the State PWD be requested
to undertake the repair of the suspension bridges forthwith,
857
that the Multi-purpose Co-operative Society should apply to
the State Government for recognition, and that a meeting be
called to sort out the difficulties in the disbursal of
pension by the Department of Posts and that on issues such
as grant of citizenship, loans etc. the position indicated
in the minutes of the inter-Ministerial meeting held on 6
July, 1987 should be maintained.
The report of the present Director General Assam Rifles
and the decisions taken by the Central Government thereupon
have been considered by us in the light of the submissions
made by the parties. The decisions of the Central Government
placed before us refer to requests to be made to the State
Government to provide some of the facilities required by the
settlers. Reference has already been made to those matters
earlier. More than sufficient time has passed, and it is
desirable to ascertain what action has been taken by the
State Government pursuant to those requests of the Central
Government. Certain supplementary directions are necessary
from this Court, and we make them now:
1. The Central Government and the State Government
should decide between them as to which of them will give
loans to the settlers and to what extent.
2. The Central Government should direct that the exist-
ing Post Office establishment be enlarged to handle dis-
bursement of pensions.
3. The State Government should upgrade the existing
middle school to the status of a high school and make ade-
quate provision for additional seats in the student hostel
to absorb the corresponding increase in the number of stu-
dents resulting from such upgradation.
4. The grant of domicile certificates should be consid-
ered in relation to the settlers, at least in respect of the
members of the petitioner society.
The case will now be listed on 1 August, 1989 before
which date the respondent No. 1, the Union of India, and the
respondent No. 2, the State of Arunachal Pradesh, will file
affidavits indicating the action adopted by them pursuant to
the decisions taken at the inter Ministerial meeting men-
tioned earlier and pursuant to the directions made by this
Court in this Order.
N.P.V.
858