Jayanta Kumar Biswas, J. - (1.) The two petitioners in this writ petition dated August 16th, 2005 (the amended one being dated September 5th, 2005) are questioning the steps taken by Prasar Bharati authorities (the first to fifth respondents) to allot time slots permitting the sixth to eighth respondents to telecast their respective serials in DD-1 and DD-7 channels.
(2.) In August 2004 the authorities issued a notice inviting applications from producers or production houses offering sponsored programmes to be telecast in the channels according to requirement. The private parties involved in this case submitted their respective applications. By letters both dated May 24th, 2005 the authority concerned informed the petitioners that their proposals had been found suitable for consideration, and hence they were being included in the short-listed bank of programmes. By their letters both dated August 1st, 2005 the petitioners alleged that though time slots had been allotted to other producers, for undisclosed reason time slots were not allotted to them.
(3.) Counsel for the petitioners argues that though decision had been taken to invite proposal slot specific wise, notice inviting proposal was issued in general terms. Case of the authorities is that no decision had been taken to invite proposal slot specific wise, though a suggestion had been given by an officer. According to them the guidelines do not speak of invitation of proposal slot specific wise. This being the position, I do not find any merit in the contention of the petitioners. There is nothing to show that the proposals were to be invited slot specific wise.;