CourtKutchehry.com
High CourtsDivision Bench(2020) 12 DEL CK 0111

All India Radio Casual Announcer And Comperes Union & Anr vs Union Of India & Ors

Delhi High Court · Decided on 9 December 2020

HON’BLE JUDGES
Dhirubhai Naranbhai Patel, CJ · Prateek Jalan, J
RESULT
Disposed Of
CASE NUMBER
Civil Writ Petition No. 9225 Of 2020

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

23 paragraphs · 300 words

D.N.Patel, CJ

Proceedings in the matter have been conducted through video conferencing.

C.M.No.29757/2020 (exemptions)

Allowed, subject to all just exceptions.

The application is disposed of.

W.P.(C) No.9225/2020

1.

This public interest litigation is preferred with the following prayers:-

“A. Directing the Respondents to resume all channels/ stations/services/units of AIR mentioned in Para 38 of the present petition and

those closed/stopped/discontinued during the COVID-19 pandemic and the ensuing lockdown, with immediate effect.

B. Directing the Respondents to restart the Regional Academies of Broadcasting & Multimedia situated at Ahmedabad, Hyderabad,

Lucknow, Shillong and Thiruvananthapuram.

C. Quashing the Order of Respondent No.2, dated 03.01.2019.

D. Directing the Respondents to compensate all the contractual casual Announcers/ Radio Jockeys/ Presenters/ Comperes serving in AIR's

stations/channels mentioned in Para 38 of this petition, and those closed in the past six months, for the loss of work and wages they suffered

since the closure of their channels/stations/services/units.

E. Any other writ, order or direction, which this Hon'ble Court pleases be passed in favour of the Petitioners.â€​

2.

Learned counsel for the petitioner submitted that several representations have been preferred by the petitioners before the concerned respondent

authorities (Annexure P-7 to the memo of this writ petition) and these representations have not been decided by the respondent authorities.

3.

It is, therefore, submitted by learned counsel for the petitioner that it will suffice for the disposal of the writ petition, if the same is directed to be

treated as a representation by the concerned respondent authorities.

4.

We accordingly direct the concerned respondent authorities to treat this writ petition as a representation and decide the same in accordance with

law, rules, regulations and Government policies applicable to the facts of the case, as expeditiously as possible and practicable.

5.

With these observations, the writ petition is disposed of.