LexS. NARAYAN IYER versus UNION OF INDIA & ANR.
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486 A S. NARAYAN IYER v. UNION OF INDIA & ANR. April 30, 1976 B [A. N. RAY, C.J., M. H. BEG, R. S. SARKARIA, P. N. Stt!NGHAL AND JASWANT SINGH, JJ.J c Jurisdiction of courts under Art. 226 of the Constitution in matters of fiscal planning-Legi'slative judgments are outside the scope of /udicjgl deterniination -Reasonableness of telephone rates is a matter for legislative judgment.-lndian Telegrqph Act-Section 7(2) read with Indian Telegraph Amendment Rules, 1966. The appellant challenged under Art. 226 the reasonableness of the increase in the telephone rental and call charges brought about by the Indian Telegraph Amendment Rules, 1966 on the ground that (I) The telephone system is a public utility service and the charges can be only in the nature of a fee which must be commensurate with the cost of renderin.g the service; and (2) The loss incurred by the Government in another establishment service is not a legitimate ground for raisin& the rates. ~ I > D The writ petition was accepted and on appeal the judgment was reversed "' holding that (I) the High Court could not interfere with the tariff. and (2) • the principle upon which the public utility rates regulation as developed in the United States is not applica\Jle in our country. Dismissing the appeal by certificate, the Court, HELD : ( 1) The courts have no jurisdiction under Article 226 to go into E the reasonableness of rates. These rates are decided as policy matters in fiscal planning. There is legislative prescription of rates. Rates are a matter for legislative judgment and not for judicial determination. [488A] CIVIL APPELLATE JURISDICTION : Civil Appeal No. 325 of 1970. From the Judgment and Order dated 28th March 1969 of the F Madras High Court in Writ Appeal No. 490/68. G K. S. Ramamurthy, K. Jayaram and R. Chandrashekhar for the Appellant. L. N. Sinha, Solicitor General of India, S. N. Prasad and Girish Chandra for the Respondents. The Judgment of the Court was delivered by RAY C. J. This appeal is by certificate from the judgment dated 28 March 1969 of the High Court of Madras. The question in this appeal is whether the appellant in a writ petition can challenge the telephone rates and charges and obtain any relief in that behalf. • .. H The appellant is a retired District Manager (Telephones), Madras. . '\ He filed a writ petiti~n in the High Court for a writ of prohibition, directing the General Manager (Telephooos), Madras to forbear from ·- S. NARAYAN IYER V. UNION (Ray, C.J.) 487 enforcing the revised Telephone Tarifi as per the Indian Telegraph A Amendment Rules, 1966. Under the rules, the rental and call "· charges were increased by 50 per cent and Trunk call charges by about 30 to 35 per cent. The petitioner alleged that the telephone system is ' J .. ' 1-. a public utility service and not a Revenue earning establishment and the charges can be only in the nature of a fee which must be commen- surate with the cost of rendering the service. The petitioner further alleged that the loss incurred by the Government in another establish- B ment service is not a legitimate ground for raising telephone rates. The Trial Court held that Telephone Tariff was unjust and un- reasonable. The Trial Court allowed the writ petition. The High Court on appeal held that the High Court could not interfere with the Tariff. The High Court said that the principal upon which public utility rates regulation as has developed in the United States is not applicable here in our country. · It should be said at the outset that there was some discussion in the judgment on Article 19 but counsel for the appellant properly abandoned any reference to Article 19. The appellant's contentions are three. First, the expression. "rates" in section 7 (2) of the Indian Telegraph Act means rates whiclh are to be determined should be fair, just and reasonable from the point of view of both the consumer and the producer. Second, the Court has jurisdiction to determine whether the rates fixed by the Government are reasonable. Third, the rates are increased expressly for the purpose of off-setting the losses in the Post and Telegraph Services. If a proper allocation is made according to proper commercial accounting it will be found that there is a wrongful deduction of crores of rupees as revenue expense and unla\\ful debit. These errors in the accounting have resulted in reducing th
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