PEOPLES UNION FOR CIVIL LIBERTIES Vs. UNION OF INDIA
LAWS(CAL)-1995-7-42
HIGH COURT OF CALCUTTA
Decided on
July 19,1995
UNION FOR CIVIL LIBERTIES
Appellant
VERSUS
UNION OF INDIA
Respondents
Referred Judgements :-
ALLEN V. FLOOD [REFERRED TO]DARSHANLAL ANAND PROKASH V. COLLECTOR OF CENTRAL EXCISE,SHILLONG [REFERRED TO]
EVEREST COAL CO. (P) LTD. V. COAL CONTROLLER [REFERRED TO]
MODERN FOOD INDUSTRIES (INDIA) LTD.,AHMEDABAD V. M. D. JUVERKAR [REFERRED TO]
UNION OF INDIA V. P. KUNHABDULLA [REFERRED TO]
KUMARI SRILEKHA VIDYARATHI V. STATE OF U.P. [REFERRED TO]
SARDAR INDER SINGH SHRI DURGA PARSHAD DWARKA PRASAD AND OHTERS BANKS LAL BAHADUR GANGA SINGH KALU SINGH SURYA BHAGWAN SAHAI VS. STATE OF RAJASTHAN [REFERRED TO]
STATE OF ORISSA VS. SUDHANSU SEKHAR MISRA [REFERRED TO]
SITA RAM BISHAMBHAR DAYAL VS. STATE OF UTTAR PRADESH [REFERRED TO]
GWALIOR RATON SILK MANUFACTURING WEAVING CO LIMITED VS. ASSTT COMMISSIONER OF SALES TAX [REFERRED TO]
ADDITIONAL DISTRICT MAGISTRATE JABALPUR STATE OF UTTAR PRADESH UNION OF INDIA STATE OF KARNATAKA STATE OF MAHARASHTRA STATE OF RAJASTHAN UNION OF INDIA UNION OF INDIA VS. SHIVAKANT SHUKLA:V K S CHAUDHARY:ATAL BIHARI VAJPAYEE:SATYA SHARMA:N K GANPAIAH:SUBHAS:MILAP CHAND KANUNGO:SHRI RAM DHAN:DR REKHA AWASTHI [REFERRED TO]
A K ROY THAN SINGH TYAGI DR VASANTKUMAR PANDIT VS. UNION OF INDIA [REFERRED TO]
STATE OF MADHYA PRADESH VS. NANDLAL JAISWAL [REFERRED TO]
AELTEMESH REIN VS. UNION OF INDIA [REFERRED TO]
RELIANCE PETROCHEMICALS LIMITED VS. PROPRIETORS OF INDIAN EXPRESS NEWS PAPERS BOMBAY PRIVATE LIMITED [REFERRED TO]
SECRETARY MINISTRY OF INFORMATION AND BROADCASTING GOVERNMENT OF INDIA CRICKET ASSOCIATION OF BENGAL VS. CRICKET ASSOCIATION OF BENGAL:UNION OF INDIA [REFERRED TO]
SARLA MUDGAL PRESIDENT KALYANI VS. UNION OF INDIA [REFERRED TO]
GENERAL SAW and BLADES CO VS. BHARAT COKING COAL LTD [REFERRED TO]
MOHAMMAD KHALIL KHAN VS. MAHBUB ALI MIAN [REFERRED TO]
Cited Judgements :-
COMMON CAUSE A REGD SOCIETY VS. UNION OF INDIA [LAWS(DLH)-2000-11-90] [REFERRED]KAMALA SARKAR VS. STATE OF BIHAR [LAWS(CAL)-2000-9-10] [REFERRED TO]
JUDGEMENT
SHYAMAL KUMAR SEN -
(1.)This writ petition was filed by Peoples' Union for Civil Liberty and thirteen Public men of eminence praying for a mandate on the Central Government to implement the Prasar Bharati (Broadcasting Corpn.) Act, 1990 forthwith without further delay.The petition was moved with notice to the Central Government, its Officers, all recognised national political parties and their leaders. All India Joint Council of Doordarshan Production Staff Association also became a party respondent to support the petitioners.
(2.)Except the Union of India and its Officers all the respondents are supporting the case of the petitioners. Before the General Election in 1989 the Peoples' Union for Civil Liberties had put up a 7-point charter of demands to all political parties. The first demand of the said seven demands stated as follows:
"Radio and Television should be placed under the Control of one or more autonomous bodies created by law".
(3.)After the election, Janta Da1 came to power and formed Ministry. During the Janta regime the Prasar Bharati (Broadcasting Corporation of India) Bill was drafted after considering all reports prepared by Committees, Working Groups and Organisations appointed by the Government from time to time after independence. The Bill was introduced in Parliament for discussion.
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(2.)Except the Union of India and its Officers all the respondents are supporting the case of the petitioners. Before the General Election in 1989 the Peoples' Union for Civil Liberties had put up a 7-point charter of demands to all political parties. The first demand of the said seven demands stated as follows:
"Radio and Television should be placed under the Control of one or more autonomous bodies created by law".
(3.)After the election, Janta Da1 came to power and formed Ministry. During the Janta regime the Prasar Bharati (Broadcasting Corporation of India) Bill was drafted after considering all reports prepared by Committees, Working Groups and Organisations appointed by the Government from time to time after independence. The Bill was introduced in Parliament for discussion.
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