D.N.Patel, CJ
1. This so called public interest litigation has been preferred with the following prayers:-
“(a) Direct Respondent No. 1 to uniformly implement National Litigation Policy launched on 23rd June, 2010 (Annexure P-2) along with
progressive changes subsequently brought into such policy, if any, amongst all Ministries, Departments, Instruments, PSUs and Apparatus under
Respondent’s control, and similar directions to Respondent No. 2 in respect of State Litigation Policy, while determining a strict time schedule to
be followed by the Respondents.
(b) Consequent upon aforesaid directions, kindly consider issuing appropriate rule / direction / practice direction to Registry of this Court to put in place
and/or insist upon a conditionality, for registration of Government litigation and/or Government’s defense or counter affidavit in any pending
litigation, of an undertaking or certificate from Government litigant to the effect that the case / appeal / defence is being filed in due compliance with
Litigation Policy with further direction to issue similar instructions to all courts, tribunals and commissions coming under territorial / administrative
jurisdiction of this Hon’ble Court.
(c) Pass such further or other order(s) as this Hon’ble court may deem fit and proper on the facts and in the circumstances of the case and in the
interests of Justice.â€
2. Having heard the petitioner No.2 in person and looking into the facts of the case it appears that this public interest litigation has been preferred for
strict implementation of the National Litigation Policy of the year 2010 by the respondents.
3. There cannot be such type of a prayer seeking implementation of a particular policy. In case of any violation of the policy, petitioners can always
bring to the notice of the Court such violation with proper averments, allegations and annexures and by joining the concerned parties as respondents so
that notice can be issued, and after giving due hearing to the concerned parties an order or a particular writ can be issued by this Court.
4. As for example, everybody should follow the Indian Penal Code. If there is any violation of the Indian Penal Code, such violation can be brought to
the notice of the concerned Court and action can be initiated against such violator. Such a petition seeking implementation of any policy cannot be
entertained. It is always open for the petitioner that if there is any violation of the National Litigation Policy by any institution or head of institution,
such violation can be highlighted in proper proceedings so that the said violator can be heard by the Court and action can be initiated. Hence we see
no reason to entertain the prayers in the instant writ petition as this writ petition is devoid of any merit.
5. In view of the aforesaid, we do not see any reason to entertain this writ petition. The petition along with pending applications are accordingly
dismissed with costs of Rs.2,000/- to be paid by the petitioner to the Delhi State Legal Services Authority within four weeks from today. The aforesaid
amount shall be utilized for the programme ‘Access to Justice’.
6. A copy of this order be sent forthwith to the Member Secretary, Delhi State Legal Services Authority, Patiala House Courts, New Delhi- 110001.
