FEDERATION HAJ PTOS OF INDIA Vs UNION OF INDIA
Bench: HON'BLE MR. JUSTICE A.K. SIKRI, HON'BLE MR. JUSTICE S. ABDUL NAZEER
Judgment by: HON'BLE MR. JUSTICE A.K. SIKRI
Case number: W.P.(C) No.-000004 / 2019
Diary number: 56 / 2019
Advocates: KRIPA SHANKAR PRASAD Vs
Page 1
Page 2
Page 3
Page 4
Page 5
Page 6
Page 7
Page 8
Page 9
Page 10
Page 11
Page 12
Page 13
Page 14
Page 15
Page 16
Page 17
Page 18
Page 19
Page 20
Page 21
Page 22
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 4 OF 2019
FEDERATION HAJ PTOS OF INDIA .....PETITIONER
VERSUS
UNION OF INDIA .....RESPONDENT(S)
W I T H
WRIT PETITION (CIVIL) NO. 26 OF 2019
WRIT PETITION (CIVIL) NO. 33 OF 2019
A N D
WRIT PETITION (CIVIL) NO. 93 OF 2019
J U D G M E N T
A.K. SIKRI, J.
Petitioners in Writ Petition (Civil) Nos. 4 and 33 of 2019 are
the Federation/Association of the Private Tour Operators (PTOs)/
Haj Group Organisers (HGOs) who have taken up the cause on
behalf of their members, namely, various PTOs/HGOs. Other two
writ petitions are filed by the PTOs themselves. The issue raised
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 1 of 22
in all these petitions is common. For this reason these petitions
were clubbed together and counsel for all the parties were heard.
We now proceed to decide the controversy by this common
judgment.
2) For Muslims, place of birth of Hazrat Muhammed, i.e. Saudi
Arabia, is the most sacred place. Visiting that place is pilgrimage
for Muslim community, which is known as performing ‘Haj’. It is
the desire of every person of Muslim faith, living anywhere in this
world, to visit Saudi Arabia for performing Haj, which is normally
during the last month of the Islamic calendar being eleven days
shorter than the Gregorian calendar since the dates cannot be
fixed in the latter. As the number of pilgrims during this period is
unbounded, the Kingdom of Saudi Arabia has regulated and
restricted, in public interest and for the safety of the pilgrims
themselves, the number of persons who can visit Saudi Arabia
and perform Haj, from time to time. In the process, number of
persons from each country to visit Saudi Arabia has also been
restricted. Towards this end, a bilateral agreement is signed
between the Government of India and the Kingdom of Saudi
Arabia whereby the latter Government assigns a fixed number of
pilgrims that are permitted to visit and perform Haj. Since the
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 2 of 22
share of Indian pilgrims is limited by numbers, based on such a
bilateral agreement, the Government of India also formulates its
Haj Policy for smooth operations, particularly keeping in mind the
interest of these pilgrims (who are known as Hajjis). This Haj
Policy, inter alia, provides for eligibility and registrations of PTOs
and HGOs as well who act as tour operators for these pilgrims.
Purpose is to ensure complete package from the start of journey
from defined places in India to Saudi Arabia, their arrangements
for stay and performance of Haj and their smooth and safe return
back to India. Out of the overall number of pilgrims, relatively
small portion is assigned for PTOs and the rest of the pilgrims are
taken care of by the Haj Committee of India.
3) The Haj Policy, which is formulated by the Government of India
from time to time, lays down various eligibility conditions for
registration for ferrying pilgrims for Haj. It has, however, been
noticed that PTOs/HGOs normally feel aggrieved by one or the
other conditions for registrations in such Haj Policies. Similar
kind of dispute has now arisen in respect of HGOs Policy 2019-
2023 dated December 20, 2018 (hereinafter referred to as ‘Haj
Policy’) captioned as ‘Policy for Haj Group Organisers for Haj
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 3 of 22
2019-23 – Registration and allocation of Haj quota for Haj –
2019’.
4) We may mention at this stage that before formulating a particular
Haj Policy the Government of India normally invites suggestions/
improvements from the PTOs/HGOs. In respect of the aforesaid
Haj Policy as well, such suggestions were invited which were
given by the Federation and Association of these PTOs/HGOs.
However, the petitioners still felt aggrieved by some of the
eligibility conditions and other provisions contained in this Haj
Policy.
5) It may also be mentioned at this very stage that the earlier policy
for PTOs for Haj 2013-17 was framed after a lengthy process of
discussion on which detailed arguments were heard by this Court
and it was ultimately approved vide judgment dated April 16, 2013
which is reported as Union of India and Others v. Rafique
Shaikh Bhikan and Another1. It remained valid for five years
and thereafter the PTO Policy was reviewed by a Haj Policy
Review Committee constituted for the purpose and they
suggested new framework for Haj 2018-22. Meanwhile, during
the pendency of the finalisation of the recommendation for next
1 (2013) 4 SCC 699
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 4 of 22
five year Policy, previous Haj Policy for PTOs was extended for
Haj 2018 as well. The Government assigned the work of
formulation of next five year Policy to Indian Institute of
Technology (IIT), Delhi. Accordingly, IIT Delhi suggested a new
Policy for PTOs/HGOs and the draft Policy was placed in public
domain vide Press Release dated November 16, 2018 on the
website of the Ministry of Minority Affairs (MoMA) for any
suggestions/comments for improvement of the draft Policy to be
submitted by November 30, 2018 to the Ministry. In the draft
Policy for PTOs for Haj 2019-23, several simplifications and
modifications were made over the previous Policy. The following
nine eligibility conditions required in the previous Policy have
been removed in the new Policy:
(i) To simplify the financial criteria for assessment, reduce the
requirements and to remove any discretion due to varying
accounting definitions. Requirement of Minimum Capital
employed was removed.
(ii) To reduce the documentation for filing application,
requirement for assessing eligibility and to simplify the application
process. Requirement of furnishing proof of payment for
accommodation/air travel (for the registered HGOs of 2013-17)
was removed.
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 5 of 22
For reducing the requirements for assessing eligibility, less
documentation and simplified application process and also to
reduce the chances of error in the application process leading to
rejection, following criteria has been removed:
(iii) Requirement of giving employees details.
(iv) Requirement of giving details of Maktab No. and service
provider.
(v) Requirement of giving details of arrival/departure of
pilgrims.
(vi) Requirement of furnishing details of transport arrangement
in KSA.
(vii) Requirement of furnishing details of orientation/training of
pilgrims.
(viii) Requirement of furnishing details of local correspondent
company in KSA.
(ix) To remove ambiguity and duplicity in the HGO policy and to
make the application process simple. Annexure of application
format was removed.
6) Further, following seven provisions of the Terms and Conditions
have been simplified/clarified at the stage of draft Policy:
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 6 of 22
(i) To give relief to the PTOs and to save them from
unnecessary harassment, the provision for PTOs involved in
court cases/adverse police report has been simplified. Now only
PTOs involved in heinous crimes and Haj related court cases will
be barred.
(ii) To give relief given to the small PTOs, the requirement of
office area has been lowered. This has also reduced financial
burden on the HGOs for purchasing/hiring large offices.
(iii) The requirement of layout plan has been simplified. Now
the PTOs need not run around State/District authorities for
validating the layout plan of offices.
(iv) Provision for the new entrants and the documentary
requirements were given in detail to remove ambiguity and
improved transparency. Uniform system of assessment for new
PTOs.
(v) The Annexures of the HGO Policy have been simplified to
simplify the application process (only one Annexure describing
the eligibility conditions and another Annexure regarding
important instructions and guidelines).
(vi) To remove ambiguity, the requirement of agreement/receipt
of accommodation clarified.
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 7 of 22
(vii) To remove ambiguity, requirement of Affidavit/declaration
clarified wherever mentioned in the previous policy were clarified
in the draft policy.
7) Comments were received from more than 180 individual PTOs
and the PTO Associations, including Indian Federation Haj PTOs
of India and jointly by other PTO Associations. All the issues
raised by the PTOs and their Associations were examined in the
Ministry. These suggestions/comments were considered in the
Ministry in consultation with the IIT Delhi. Taking into
consideration the suggestions/comments received on the draft
Policy, twelve changes/modifications were made in the draft
Policy and final Policy was circulated on December 20, 2018.
The changes/modifications in the final Policy vis-a-vis draft Policy
are as under:
(i) HGOs renamed as Haj Group Organisers (HGO) – This has
given a separate identity to the Haj PTOs and distinguished them
from general tour operators.
(ii) Amount of security deposit reduced to Rs.30 lakhs for
Category-I HGOs and Rs.35 lakhs for Category-I* HGOs –
reduced financial burden on the HGOs by Rs. 5 lakh for
Category-I HGOs and Rs. 10 lakhs for Category-I* HGOs.
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 8 of 22
(iii) Distribution formula modified to ensure allocation of
minimum number of seats during each year of the Policy period to
Category-I*, Category-I and Category-II HGOs – this gives
allocation of minimum assured seats to each category during
each of the years of the Policy period. PTOs may plan for the
long term arrangements in Saudi Arabia on the basis of minimum
assured allocation of seats.
(iv) It has been ensured that higher category HGO gets more
quota than a lower category HGO – this is to ensure that a
reasonable difference is maintained among different category of
PTOs. To safeguard minimum allocation of seats to Category-I*,
Category-I and Category-II HGOs, the following proviso was
added below Stage-I:
"In case of non-allocation of minimum 70, 60 and 50 seats to any of the Cat-1*, Cat-1 and Cat-2 HGOs, the surplus seats will first be distributed among the HGOs in that category. If there is shortfall in more than one category, surplus seats will first be distributed to Cat-1*, Cat-1 and Cat-2 HGOs in order of priority. Only after fulfilling the minimum earmarked seats in all categories, to the extent possible, the surplus seats, if any, will be distributed as per stage-II.”
(v) In case of surplus seats generated after allocation of
Category-II HGOs, the available seats will be allocated to
Category-I* and Category-I respectively subject to their upper
limits – this will enable higher category PTOs to get more quota.
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 9 of 22
(vi) Mid-term review of the policy after two years – this will
provide an opportunity to review the policy mid way instead of
after completion of five years and make mid term corrections
within the broad policy framework.
(vii) Requirement of submission of proof of payment for
accommodation/air travel clarified for the registered HGOs of
2013 to 2017. The HGOs registered during previous policy
period are dispensed with submission of these documents –
simplified the documents and application process.
(viii) Annual turnover criteria clarified. Only one year documents
are required now – removed ambiguity and reduced the
documentation.
(ix) The time for reporting of HGOs to CGI Jeddah after their
arrival in Saudi Arabia has been increased to 48 hours – relief to
HGOs. The time of reporting has been doubled from 24 hours to
48 hours.
(x) The year for which the new entrants are required to submit
details of umrah pilgrims has been clarified – removed ambiguity
and confusion and HGOs.
(xi) Director of a company has been added as Munazzim of the
HGO – expanded the ambit of Munazzim of HGOs to include
Director of a company.
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 10 of 22
(xii) Disclosure statement under point 3 of Annexure-II made
elaborate with provision for furnishing details of arrangements
made in Saudi Arabia, package cost and the agreement signed
with the pilgrims – this will improve transparency in the HGO
business.
8) It is only after due examination of the issues raised/suggestions
made on the PTO Policy, that the final Policy for HGOs was
approved by the competent authority in the Ministry and
circulated on December 20, 2018. Thereafter, final Policy was
announced, as mentioned above.
9) Grievance of the petitioners is that some of their vital
suggestions, though quite reasonable and justified, have not been
incorporated while finalising the Haj Policy.
10) In the first three writ petitions, notice was issued on January 11,
2019, returnable on January 16, 2019. On January 16, 2019, the
following order was passed:
"Mr. A.N.S. Nadkarni, learned Additional Solicitor General of India, has very fairly stated that the Government is open to the suggestions which can be made by the petitioner- Federation. For this purpose, the Hon’ble Minister is ready to give hearing to the representation(s) of the Federation on 17.01.2019 at 11:00 a.m.
We are happy to note that the parties are maintaining that it shall not be treated as an adversarial
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 11 of 22
litigation and if some suitable formula is devised, which is acceptable to all the parties, that would be an ideal thing.
List on 23.01.2019.”
11) Pursuant to the said order, representatives of the Federation and
Association met the Hon’ble Minister on January 17, 2019
bringing to his notice their grievances which are raised in these
writ petitions. During the course of hearing, this Court was
informed that the representative of the HGO associations
submitted before the Hon’ble Minister that they have devised a
new formula for distribution of seats. Three petitioner
associations submitted their written representations to the Chair.
The representations contained eight proposals/suggestions. After
deliberations, the representatives of HGO associations prioritised
their three proposals/suggestions as under:
(i) The total quota of 50,000 seats allocated to HGOs may be
distributed without any condition, i.e. without imposing the
condition to charge additional seats over and above 45,000 seats
at the rate of HcoI.
(ii) The HGOs may be divided in two categories on the basis of
their experience with turnover of Rs.1 crore and Rs.2 crore for
Category-II and Category-I HGOs respectively. 50 seats may be
distributed to each eligible HGO and the remaining seats may be
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 12 of 22
distributed to Category-I HGOs on pro-rata basis on the basis of
number of years of experience.
(iii) IBAN receipts may be accepted as valid document for
receipt of accommodation.
After due examination of the feasibility of the aforesaid
proposal, the respondent has agreed with suggestions (i) and (iii).
However, it did not find suggestion (ii) to be feasible.
12) In view of the above, very limited controversy pertaining to
suggestion (ii) above now remains to be resolved.
13) Mr. Salman Khurshid, learned senior counsel appearing in one of
these petitions, insisted that suggestion (ii) mentioned above
should have been accepted. According to him, Category-I* and
Category I, eligibility for which is turnover of Rs.5 crores and Rs.3
crores respectively, is unreasonable. Instead, there should be
only two categories with turnover of Rs.2 crores and Rs.1 crore
respectively. It was emphasised by him, which was also the
argument of the other counsel who represented the petitioners in
the other writ petitions, that fixation of turnover of Rs. 5 crores/Rs.
3 crores is exceptionally high. It is contended that for achieving
such a turnover, HGOs may fix very high rates of package for
pilgrims which may not be in the interest of the pilgrims. They
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 13 of 22
relied upon the following discussion contained in Union of India
and Others v. Rafique Shaikh Bhikan and Another2 wherein
this Court emphasised that the main purpose of Haj Policy was to
ensure that pilgrims may be able to perform their pilgrimage duty
without undertaking any difficulty, harassment or suffering:
"11. The pilgrim is actually the person behind all this arrangement. For many of the pilgrims Haj is once in a lifetime pilgrimage and they undertake the pilgrimage by taking out the savings made over a lifetime, in many cases especially for this purpose. Haj consists of a number of parts and each one of them has to be performed in a rigid, tight and time-bound schedule. In case due to any mismanagement in the arrangements regarding the journey to Saudi Arabia or stay or travelling inside Saudi Arabia any of the parts is not performed or performed improperly then the pilgrim loses not only his life savings but more importantly he loses the Haj. It is not unknown that on landing in Saudi Arabia a pilgrim finds himself abandoned and completely stranded.
12. It is, thus, clear that in making selection for the registration of PTOs the primary object and purpose of the exercise cannot be lost sight of. The object of registering PTOs is not to distribute the Haj seats to them for making business profits but to ensure that the pilgrim may be able to perform his religious duty without undergoing any difficulty, harassment or suffering. A reasonable profit to the PTO is only incidental to the main object.”
14) They also referred to the following passages from that judgment,
as per which annual turnover of Rs. 1 crore only was fixed:
"Annual turnover of Rs. 1 crore
25. Many objections were raised against the requirement to furnish documents showing minimum annual turnover of Rs. 1 crore for the years 2009-2010 or 2010-11.
2 (2012) 6 SCC 265
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 14 of 22
26. Mr. N. Rao, Senior Advocate appearing for a group of private operators/travel agents, in the course of his submissions, admitted that the turnover on the basis of a quota of 50 Haj pilgrims alone would not be less than Rs.75 lakhs. This means that if a private operator/travel agent is asking for a readymade business package worth Rs.75 lakhs in turnover he/she should at least show a turnover of rupees one crore from his own business. Seen, thus, the turnover fixed in the Government policy appears to be a modest figure.”
15) It was submitted that in the instant Policy, while fixing the criteria
of experience-cum-financial strength, the respondent had given
more emphasis on the financial aspects thereby sidelining the
aspect of experience. It was pointed out that many members of
these Federation/Association had experience of fourteen to
seventeen Haj operations. However, they were not given
Category-I* as their turnover was less than Rs.5 crores. It was
further argued that this Court in its aforesaid judgment, as can be
seen from paragraphs 25 and 26 cited above, had applied the
doctrine of proportionality, which was given a go-by. It was
emphasised that since the quota is in the hands of the
Government and only limited seats are allotted to each PTOs/
HGOs, it is difficult to have a turnover of Rs.5 crores without
hiking the cost for pilgrims.
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 15 of 22
16) From the events mentioned above, particularly those that led to
formulating the Haj Policy for 2019-23, it is apparent that the
Policy is based on data collected and compiled in the study by IIT
Delhi, an expert body. Further, views of the stakeholders,
including the petitioners, were invited and duly considered. The
respondent has categorically submitted that the aforesaid
demand of the petitioners is not based on any factual data,
whereas the decision taken by the Ministry is based on data
collected and compiled in the study by IIT Delhi. Secondly, the
petitioners’ suggestion is only to take experience into account,
whereas the Ministry has considered both experience and
financial strength, as recommended in the IIT Delhi study itself. It
is submitted that where 1,75,000 people embark upon a
pilgrimage, financial strength of the PTO is of utmost importance
and cannot be overlooked. Financial strength is important
because when the pilgrims travel to Saudi Arabia, the PTOs are
required to make all arrangements for transportation, air travel,
boarding and lodging, local transportation and provision of guide,
etc. It is submitted that the Ministry cannot afford to take any
chance on this aspect as the lack of adequate financial strength
of the PTOs may result in the pilgrims becoming stranded in a
foreign country or facing other hardships.
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 16 of 22
17) Additionally, it is submitted by the respondent that if the
suggestion of the petitioners is accepted, there would be eleven
sub-categories amongst Category-I, inasmuch as what is sought
by them is allocation of seats on a pro-rata basis depending on
the number of years of experience. This would result in major
structural changes, which is not advisable and cannot be
accepted.
18) Going by the aforesaid considerations, the respondent has
carved out the categories of HGOs on the parameters of
experience as well as financial strength of HGOs. Such a
decision is based on policy considerations. It cannot be said that
this decision is manifestly arbitrary or unreasonable. It is settled
law that policy decisions of the Executive are best left to it and a
court cannot be propelled into the unchartered ocean of
Government policy {See Benett Coleman & Co. v. Union of
India3}. Public authorities must have liberty and freedom in
framing the policies. It is well accepted principle that in complex
social, economic and commercial matters, decisions have to be
taken by governmental authorities keeping in view several factors
and it is not possible for the courts to consider competing claims
3 (1972) 2 SCC 788
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 17 of 22
and to conclude which way the balance tilts. Courts are ill-
equipped to substitute their decisions. It is not within the realm of
the courts to go into the issue as to whether there could have
been a better policy and on that parameters direct the Executive
to formulate, change, vary and/or modify the policy which appears
better to the court. Such an exercise is impermissible in policy
matters. In Bennett Coleman’s case, the Court explained this
principle in the following manner:
"The argument of the petitioners that Government should have accorded greater priority to the import of newsprint to supply the need of all newspaper proprietor to the maximum extent is a matter relating to the policy of import and this Court cannot be propelled into the unchartered ocean of governmental policy.”
19) The scope of judicial review is very limited in such matters. It is
only when a particular policy decision is found to be against a
statute or it offends any of the provisions of the Constitution or it
is manifestly arbitrary, capricious or mala fide, the court would
interfere with such policy decisions. No such case is made out.
On the contrary, views of the petitioners have not only been
considered but accommodated to the extent possible and
permissible. We may, at this junction, recall the following
observations from the judgment in Maharashtra State Board of
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 18 of 22
Secondary & Higher Secondary Education v. Paritosh
Bhupeshkumar Sheth4:
"16... The Court cannot sit in judgment over the wisdom of the policy evolved by the Legislature and the subordinate regulation-making body. It may be a wise policy which will fully effectuate the purpose of the enactment or it may be lacking in effectiveness and hence calling for revision and improvement. But any drawbacks in the policy incorporated in a rule or regulation will not render it ultra vires and the Court cannot strike it down on the ground that in its opinion, it is not a wise or prudent policy, but is even a foolish one, and that it will not really serve to effectuate the purposes of the Act. The Legislature and its delegate are the sole repositories of the power to decide what policy should be pursued in relation to matters covered by the Act and there is no scope for interference by the Court unless the particular provision impugned before it can be said to suffer from any legal infirmity, in the sense of its being wholly beyond the scope of the regulation-making power or its being inconsistent with any of the provisions of the parent enactment or in violation of any of the limitation imposed by the Constitution.”
20) We may also usefully refer to the judgment in State of Madhya
Pradesh v. Nandlan Jaiswal5. In this judgment, licence to run a
liquor shop granted in favour of A was challenged as arbitrary and
unreasonable. The Supreme Court held that there was no
fundamental right in a citizen to carry on trade or business in
liquor. However, the State was bound to act in accordance with
law and not according to its sweet will or in an arbitrary manner
and it could not escape the rigour of Article 14. Therefore, the
contention that Article 14 would have no application in a case
4 (1984) 4 SCC 27 5 (1986) 4 SCC 566
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 19 of 22
where the licence to manufacture or sell liquor was to be granted
by the State Government was negatived by the Supreme Court.
The Court, however, observed:
"But, while considering the applicability of Article 14 in such a case, we must bear in mind that, having regard to the nature of the trade or business, the Court would be slow to interfere with the policy laid down by the State Government for grant of licences for manufacture and sale of liquor. The Court would, in view of the inherently pernicious nature of the commodity allow a large measure of latitude to the State Government in determining its policy of regulating, manufacture and trade in liquor. Moreover, the grant of licences for manufacture and sale of liquor would essentially be a matter of economic policy where the Court would hesitate to intervene and strike down what the State Government had done, unless it appears to be plainly arbitrary, irrational or mala fide.”
21) It is not necessary to multiply the cases as the aforesaid principle
can be said to be cast in stone. It is, therefore, difficult to agree
to the aforesaid argument of the petitioners.
22) In Writ Petition (Civil) No. 93 of 2019, the petitioner has made an
alternate submission as well, which is based on the facts of its
case. It is pointed out that in 2017-18 this petitioner was fully
capable and, in a position, to earn turnover of more than Rs.3
crores but was prevented from operating any Haj services on
account of respondent’s willful neglect in registering the petitioner
as Category-I PTO for that year. The petitioner filed Writ Petition
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 20 of 22
(Civil) No. 508 of 2017, which was allowed by this Court vide
orders dated May 08, 2018 in the following manner:
"We have heard the learned counsel appearing on behalf of the parties.
Respondent sought to dispute the receipt of the application sent by the petitioner by post for Category I registration. However, with the rejoinder the petitioner has filed the proof of having sent such an application by courier service. To this aspect, despite time taken, there is no rebuttal.
Result of the aforesaid is that the petitioner has to be treated as having been duly applied for registration under Category I in 2017 which was wrongfully denied to him on account of the application not being taken up. For any further consideration of Registration in Category I, this period has, thus, to be counted in favour of the petitioner.
Insofar as year 2018 is concerned, the petitioner has already applied and learned counsel for the respondent states that the application of the petitioner shall be duly considered as he meets the requirement of number of years of providing service for consideration under Category I.
His statement is taken on record.
The writ petition is disposed of in the above terms.”
23) It is argued that this direction was meant to ensure that for future
years, the petitioner is deemed to have completed the Haj 2017.
However, since it was prevented from any Haj turnover for the
year 2017, because of the fault of the respondent, the petitioner
would not be able to meet the requirement of turnover for the year
2017. It is further mentioned that for the Financial Year 2018, the
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 21 of 22
petitioner has already come close to crossing the turnover
threshold of Rs.3 crores despite the Financial Year not having
expired. Therefore, turnover of Financial Year 2018 be taken into
consideration for assigning category to the petitioner.
24) Insofar as this prayer of the petitioner is concerned, we find that
there is a merit in the contention of the petitioner that as far as
turnover for the year 2017 is concerned, the petitioner should not
be made to suffer. Therefore, the petitioner’s case be considered
by the competent authority having regard to the aforesaid peculiar
facts and circumstances and necessary orders passed thereon
within a period of one week.
25) All the writ petitions are disposed of in the aforesaid terms.
.............................................J. (A.K. SIKRI)
.............................................J. (S. ABDUL NAZEER)
.............................................J. (M.R. SHAH)
NEW DELHI; FEBRUARY 04, 2019.
Writ Petition (Civil) No. 4 of 2019 & Ors. Page 22 of 22