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CASE NO.: Appeal (civil)  1336 of 2006

PETITIONER: INDIAN RAILWAY CATERING & TOURISM CORPN. LTD

RESPONDENT: INDIAN RAILWAY MAJOR & MINOR CATERERS ASSOCIATION & ORS

DATE OF JUDGMENT: 26/03/2008

BENCH: H.K. SEMA & MARKANDEY KATJU

JUDGMENT: JUDGMENT

O R D E R

CIVIL APPEAL NO. 1336 OF 2006 WITH C.A.NO.1362/2006; C.A. NO.1813/2006

C.A.NO.1336/2006; C.A. NO.1362/2006

       These appeals are directed against the judgment and order dated 24/1/2006 passed by  the Division Bench of Orissa High Court.  By the impugned order, the High Court has  interfered with the Catering Policy of 2005 in respect of reservations.  By now it is a well   settled principle of law that policy decisions of the Government should not be interfered  in a routine manner unless the policy is contrary to the provisions of statutory rules or of   the Constitution.  Nothing has been brought to our notice that the Policy is contrary to  the provisions of the statutory rules or the Constitution.   

       For this simple reason, we set aside the order of the High Court impugned herein.   The appeals are allowed. ......2.

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C.A. NO.1813/2006         In view of the order passed in C.A.NO.1336/2006 and C.A. NO.1362/2006, this  appeal is dismissed. No costs.