D.N.PATEL, J. - (1.) LEARNED Counsel appearing for the Railway authorities -Govt. of India, submitted that the Permanent Lok Adalat, Dhanbad has decided the dispute on merits without the consept of the present petitioners which is totally de -horse the provisions of Legal Services Authorities Act, 1987 (herein -after -referred to as 'the Act, 19870 and it is also submitted by the learned Counsel for the petitioners that Permanent Lok Adalat, Dhanbad has lost sight of the fact that they are not judges, and they cannot wear the robe of the court from the very beginning. Their primary role is of conciliator and not of an adjudicator, otherwise for adjudication various civil courts are available. Parties are never going to the Permanent Lok Adalats for getting decision on merits. There is no power, jurisdiction and authority vested in the Permanent Lok Adalat to decide the issues on merits without consent of the present petitioners. The learned Counsel for the petitioners relied upon the? decision rendered by Hon'ble Supreme Court, reported in 2000 (2) SCC 660 and as well as a decision rendered by this Court in Writ Petition (C) No. 1449 of 2008 judgment dated 9th April, 2009 and submitted that the order passed at Annexure -1 by the Permanent Lok Adalat, Dhanbad in P.L.(M.V.) Suit No. J635 of 2004 dated 20.7.2007 deserves to be quashed and set aside. It is submitted by the learned Counsel for the petitioners that the procedure as prescribed under Section 22(C) of the Act, 1937 has also not been properly followed by the Permanent Lok Adalat, Dhanbad, as directed by the Division Bench of this Court as stated herein above, therefore, the order passed at Annexure -1 deserves to be set aside.
(2.) THOUGH respondents were served, no body appears on behalf of the respondents. Learned Counsel for the petitioners submitted that on the previous date of hearing i.e. on 20.05.2009, also the respondents were absent and the matter was adjourned for today. Pursuant to the order of this Court dated 20.5.2009 today also when the matter was called, no body appears on behalf of the respondents.
(3.) HAVING heard the counsel for the petitioner and looking to the facts and circumstances of the case, I, hereby quash and set aside the order passed by the Permanent Lok Adalat, Dhanbad in P. L.(M.V.) Suit No. 1635 of 2004 dated 20.7.2007 for the following facts and reasons: (i) Permanent Lok Adalat, Dhanbad has lost sight of the fact that they have no power, jurisdiction and authority to decide the issue on merits, unless and until, the consent is given by the parties in writing, as decided by this Court in Writ Petition (C) No. 1449 of 2008 Judgment dated 9th April, 2009. (ii) The issue decided by the Division Bench of this Court: in a case reported in 2008 (3) JLJR 513 that the procedure envisaged under Sub -section 7 of Section 22 -C of the Act, 1987 ought to have been followed by the Permanent Lok Adalat. It is a prime duty vested in the Permanent Lok Adalat under the Act. 1987 to offer the terms and conditions of settlement using their wisdom and experience, and after offering such terms of the settlement as per Sub -section 7 of Section 22 -C of the Act, 1907, sometime - ; may be given to the parties to the dispute, and if they accept the teems of agreement, an award can be passed, otherwise, as per the decision given by this Court in Writ Petition (C) No. 1449 of 2008 judgement dated 9th April, 2009, a written consent of all the parties to the dispute is a must for deciding the dispute on merit by the Permanent Lok Adalat. In the facts and circumstance of the present case, neither the terms of the settlement were offered by the Permanent Lok Adalat on their own nor there was any written consent by the petitioners allowing the Permanent Lok Adalat, Dhanbad, to decide the issue on merit, therefore, I, hereby, quash and set aside the order passed by the Permanent Lok Adalat, Dhanbad at Annexure -1. ;