AIR 2003 SUPREME COURT 1344 ::2003 AIR SCW 1764 ::(2004) 24 IndLD 199 ::(2003) 2 WLC(SC)CVL 56 ::(2003) 5 IndLD 272 ::2003 (104) DLT 79 ::(2003) 3 CivilCourtC 247 ::2003 (4) SCC 289 ::(2003) 3 RecCivR 450 ::(2003) 3 Scale 251 ::(2004) 3 BankCLR 760 ::2003 (4) ACE 37 ::2003 (4) All WC 2738 ::(2002) 3 BankCas 627 ::(2003) 4 ICC 572 ::(2002) 3 Mad LW 845 ::2003 (2) MadLJ190 ::(2003) 2 SCR 1085 (SC) ::2003 (2) SLT 813 ::2003 (3) Supreme 265 ::(2003) 6 AllIndCas 171 (SC) ::(2003) 8 AllIndCas 508 (MAD) ::2003 (5) SRJ 495 ::(2003) 5 JT 123 (SC) ::2003 (5) JT 123

Supreme Court Of India

(From : Delhi)*

Hon'ble Judge(s): S. Rajendra Babu, G. P. Mathur , JJ

(A) Constitution of India , Art.226— Judicial review - Government policy - Unless inconsistent with Constitution or arbitrary or abuse of power - Court will not interfere. Administrative Law - Govt. Policy - Judicial Review - Limits. In examining a question of this nature where a policy is evolved by the Government judicial review thereof is limited. When policy according to which or the purpose for which discretion is to be exercised is clearly expressed in the statute, it cannot be said to be an unrestricted discretion. On matters affecting policy and requiring technical expertise Court would leave the matter for decision of those who are qualified to address the issues. Unless the policy or action is inconsistent with the Constitution and the laws or arbitrary or irrational or abuse of the power, the Court will not interfere with such matters.(Para 12) (B) Constitution of India , Art.226— Railways Act (24 of 1989) , S.3— Judicial review - Administrative decision - Decision to constitute new railway zones @page-SC1345- Taken on basis of recommendations made by Railway Reforms Committee (RRC) and of study group adopting criteria of work load and accessibility - Views of Parliament Standing Committee on RRC, views of Railway Federations, reports of Comp....