- (1.) Heard counsel on all sides. The main complaint of the appellant is that the guidelines adopted by the Lt.-Governor for the selection of pilgrimsto certain Sikh shrines in Pakistan are not strictly implemented in accordance with the letter and spirit of the guidelines. The appellant says that respondent 4 has not fairly dealt with the applications of the persons recommended by the appellant.
(2.) We have heard counsel for the Delhi Administration as well as counsel for respondent 4. Counsel for respondent 4 submits that respondent 4 has always been ready and willing to faithfully implement the guidelines and has always done so. Respondent 4 has denied the allegation of bias. Counsel for the Delhi Administration submits that the selection is the responsibility of the Lt.-Governor and the Lt.-Governor acts on the recommendations made by respondent 4 on the basis of the guidelines. But the decision is that of the Lt.-Governor and he is not bound by the recommendations of respondent 4. It is open to the Lt.- governor to make whatever changes that he deems fit.
(3.) Having heard counsel of both sides, we are of opinion that the real complaint of the appellant being the non-implementation of the guidelines, it would be necessary for the Lt.-Governor to properly consider the recommendations of respondent 4 as well as complaints, if any, of persons like the appellant before a final decision is taken as regards the selection of persons to go on pilgrimage to the shrines in Pakistan.;