Vodafone India Limited And ... vs Union Of India And Another on 1 August, 2012

Telecom Disputes Settlement Tribunal

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.3 In xs. &»e2vc1··e2£¤:¢2»y gf .E>£m;<2,, a;·.>4.p¤.1.rvf@ Kh a.a.n,£__;Z Jaw mmi held 1? z.e1.il (1 circ:u£{.a;r or s:&+@frract;dre: mica <:<im. §2@.:t·;w>m @rgf0z*·c.v<2¤22.hEe2 on {Fm {1,§;up£im;z.f£0¢·z. Q}&`_g1?€?'5OF?.S if it zum: ss}"z.<s·;w·z, Hm? ii Pzmii cm0;t'@ci ZiE?Qi{`£?'T£.£Y.i--LE$ €XQ{f?€?{I'T¢1TL{i{[)?`2. {ra. §i·1.@ie··' ;·2·;.sL*@.ds; that the amihorify w<t::.u'<:£ <1};»ix1a2 by suc}?. pa;!i{:g.;,·*°g2.aiaie2%.£i2·'z.z2. Efmm;:w2·.r`; tim ci0<:ir'im;· gf E<2gi2€'ir;#2.<12'@ e21<;p¢2<:1a<i.<Iimz. <.;;.:{g:»f.i@a2 omg `?.U}`£.é3?`§. ca _lZ'}&??"Sf}?`E. Z*:.a1.d baawz ggézmrx. r"<2<;:z.a;<m $0 E>e2Zie€vm=2 Efimi nhs tee wiii ezbicie {Sw mm;m=Tr2. _g;>c·2z<:y naw gguzaiaieiérm am time basis <;q;*` whi»;v?·1. smzds. <2ppZic:m·a2i m.igz?'z..i' §`l»iZLi»*€ in wmxin. .<1ca'i0rw. This; atE<:.¤<.r€e··i:Ar.¢e: is mlim. E0 {hse Ci{J€Z'?'i?'2€ cgf_pr*¤;m1ie: ss0ry @.$i0ppe?Z. wisc the 0bsm'z¢ <1€i<m.s .. . . ,.7 . .. N 7 . 4 . .._ ·"

0] .i.\<§Z??`££ E»°L~z£E>e2zj;?>z·'m2 m. IRL U, .Mm¢;>m2E e2;;€m·mzw·w.Q. Hm.1.¢·e22.¤·s2:··*, if has fo iimmaz in mimi >;E»2.c2.t tim gz.s.ieiaEiz·a.av;; am 3i?a.g@ T? ix E3

which the? pe2twYti<:·rtors hrwo rsiisri oars not stottttorg: in character. Those gmictolinss oro not jwztioioiiy orgtorcoohto. The compszttemt authority might rioport from those;

gtu2Yde2Htrte2s whezrez the proper oxsrciso of his discretion so unztrrcmts. In the presertt costs, the st<;t.tut.<2 prowjdoci that rates oem. be rmitds by the C'@rztroZ Go;.>s2m.mor2.t ortiy. Fz,trtrte2r*tratvv··e2, 4:zcc;<oroZirtg to Section 6{Q} of the? Act. the cronrpeztemt otuthortty has the power and jurisciictiora to azorzdomz omg risviotiorz from oooh tho statutory

z·oqutt·@1rrz.s·r·1ts prssoritveed urteisr Sections 3 ctrtct of the Act. In Regina za. Preston SuppZo1'rtor·zt'orj,;2>L?. it hoof 12»<2sz·z hoiot that tho Act shoulci be odmihzTste2r·od with tts titties t<2ch.r'tic:<1Eity cts possible;. ..Jw;ti<;€o.£ re2vi¢2w of th.e2so· rrmtttsrs, though mn otwoys be rhode whearea thoro was

ctrlyitrorirmss emo} rnofo jido omd whore rhs purpose oj°`o.rz. c1t.tt?'1ori't_t; tra. oxasrcistrrzg its stcttutory pot.t.»e2r· carrot that of logislotws in cotrfesrrirtg the powers oro oiermortstrozbiy ot uorionoez., should bs oxorcisod cautiously anti .sobor'Ey,

107. {Us would also like to rotor to ortee more os_;;>sct of the sr¢for'c€o»E>iZ€ty of the guicislirtss by persons in the position of tho pestitionors in those; cosos. C}u.idoZrr·t.e2s ttrez by gooe·rmnsr·z.ts ond statutory authorities ir:. various typos of situations. Whorw;·2· such gtticiolirtezs irttortotoci to or riznpteérrtostt the oorz,r;iitiorz.s ohci rr2q1rirom.so.£'sr pr<zos<i'<2rz.t to tho €)Cé3}'<`DiS€ of osrtoih righrs corzforrod in jkmoztr of citizens t or persons and cs deviation thsrsfrom oiiroctiy ct§?scts the rights so uestoci tho persons whose rights oro offszctoti homes ct otoor right to czpproctoh. the court for roiisf Someztimeés guictoltmes control the choice of psrsorzs compstirzg with orter em.oth.--2·r for the grtimt of }:2ts2.rt.e;fEts, Zctrgossos or fcwottrs cmd, U` tho guidolirtees dsportoof from without rhyme or rooson, on ctrbitrorjt; ciiscrirrtirzotiora. mrtg rosutt which may call for judiciott review. th some? other irtstctrtces {os in the .R<;z.rzmr2.ct Shsttty otzsoi}, the gtzicislihos hwy prescribe r:e2rtti.=.tr2. stmtcémrds or norms for the gram? of oortoin. E;»sr2.e;i€t.s and at reztosoittiort or de·pormr·o_tir·tarn, the n,orm.s may afoot porsorts, not ofirootlg but indiroctiy, irt the sortss that though. they {iid hot soak tho borzefit or priuiltsgs cts they wore: not siigribis for it on the basis of the mmourtcezcl norms, they might also hcwea ortteérezct. the Foy hotd the rstctxsd guidstihos beer:. rmxds is:rz.owrz.. in other worois, they would homo brash potezratto.E compemitors irt cose amy reztczxotiorz. or tegpozrtttro wore? to Em rmztdez. Eh ot cose of tho present tgps}, however, the guiolezlimies oporots in tz tototiy dQj"sre.2rtt jit·2ic;I. The gtttdelinres do not ojfoct or rezgulote tho hght of army person. other than tho corraprmy applying for oonsezrzt. mcmrtor 8 of E3

of application of these guidelines, tt.¤l":.etrz.er einer or loot, does not either §%Z5"*'tlirecvtly or indirectly, dffect the ?'lQlllTS or potential rights of others or deprive them, directly or indirectly, of Clfly advantages or l2en.ej€ts to z.t..>li.i<>l:< tlzey were or would have been entitled. in this contexl, there only oz very limited Scope for judicial review can the grourid that the guidelines ndve not been followed or liooe been deviidted from. Any member of the pulalie cen pernrpe claim. tlmt such of the guidelines es impose controls intended to safeguard the intereete of rn»ember.s tg? the Q public inve.st'ing in such _puE;·lic issues should be etriotly enforced and not deported from; oleptirture tlz.erej'rorn will take cximfty the protection. provided to them. Tlie scope _fE:;·r such. challenge will rieceeeorily lee very n.:;;rrow and restricted ond will depend to o coneideroble extent on the nature cmd extent of the deviation. For in.eter:;ce_, gf debentures were teeuecl iohioli provide no security ot all or if the delatequity ratio 6000: I {de ollegzed} ds eigcztnet the perr·nise·ible 251 (or tl1er'eoboute,l oe court rnexy be gpersuoded to interfere, A court, however; would

reluctant to interjere eirnply oeoczitse one or more of the guidelines lmve not been adhered to even wliere there are eubstorztiol devidtion.$_, unleese Steen devicttieris ore, nciltiire ond extent smelt as to prejudice the interests; of the public w§·tiel1 it is their ouowecl okgjeot to protect. Per contra, the court would be inclined to perlmpe oirerloolkc or ignore siloli. detlirxtions, tf the object the statute or pzllalic interest warrant, justify or necessitate evolt deviations in ct particular cose. Tltie is because §,§'lAldé?ll?'l.€S, by their very nature, do not foil into the cdtegory of legislation, direct, .eubordirz.ote or cmcillcu··y. They have only on advisory role to play end non»--odheren.oe to or deviation frorn them. n.eeeeec1r€ly mzcl implicitly permissible if the eircwrmtonees of any ptirtlculcirjkogst or low sitim;tion werronte the serene. Judicial control takes over only where the devioltion either involves orbitrcariness or di.scrin2ir;¢;itior2. or is; so ]ilru:loirn.entdl as to LlT'l.(jl€?l"TYl`l?'t.€i' ct laossic pi»;l:>lio ptlrpoee which the guidelines and the statute under wlzioli they are issued intenoled to achieve. "

H-. It is not contended by the Petitiomers that they heel. e. Qiegitimete expectetiori in their mind {hel; the authority would ebido by the gurideliriee while applying the same es against the liconeeee. Page 9 of L5

'§`h.& said &`T}€Ci$i{)1'1 in fzxcii is am z;a_u`t}'1<>1'i'c.j; fer tin: ;:>m;1»<;>siki0z·'; mea?. gL.zi¢j¤2§im¢2s du nmi <;<>r1s'Eitui© lam;

ii; has skissce mat E·;=<2v<:m :e1rg;u@c§ that i;j%·w Said guicicziimcss if:¤i;<;x·'i`cz~r&2 ¤;<ss.€h the jii<;:@1'1.:$© e-1gTe:s:1`;1<21i1te;.

15. lawn rigmijv been p <;»i1·1 wd bg; Ra.1¢;hir E»--i¥i.2hm '< }·ui<;1r:1i1`1<2s' dzz Lcd O3 I}? .1120 I its¢2iA§T ;>mvic1+s;s:----

3. €§>€}'2<a=:r {if 'I`F·2.€ C;Ol.·'€??'?`UYE.€;E}°}.Zi <3j*`£}>·a.¢j$is; n=2A;2{a?s·m.2%s ESM? réghzf tc; mmvmc} or vm:»d{i§; tiwssae te2:·v·2·1.$ czm.i a:m·z`ciiz`é{>n.s §>eag;"<,w<¢ vim? @0z:·2 mm2.c@1m;·z·2si of m.ac£'i»:m. prccevszs. Tim firm! <:a>m.§ia·ic»·z z.s Simi! be as ée··2 dic<1€@¤tE ir:. the i;>icicii¢·a.gg; a€0cm?2.<=2¢·z¤é. {ii} Tim GOL.'6??"}"l.?'?'§.&¥.?`l.f q,?`,·T?'1.da€¤. mse??':,·e2$ :*'ig}2i :70 ¤xm.<2s;*2 fhg biciding g;mi><2er.$ss mr a;ii$qz.1<1ZQ`y {$412.;; £>i!;iZd@;#· z..a.=i?}mz..;: C€SSi{§?2i4?'?,§' {;;.1·2.y massnrz.

{iii] T?`{1.&2T1i?`1{;_I/§S;"&£TU"ZT`2.Q qf 5;·Je=s<:trz.m1_, if any, simzll Em g¤c>zs<sm<z¤;i by pavficg; as rrmsgg be {iiezimxrwzéimaéaezi ivy fiwz G<>z.»e2mnm%r:2.1% gf h·zc§£»;;. "

It iS, HYr1<2x`<2E<;>1"c, nm <.:01`r·c:{:t io c;{>mtsmc1 t.}·1zz;¥;» ih Y;}"L}.'i.€j_€3§`}.'§`l€T*'Sv iw EiY.T.&.i,Y`.L¢3C} fixxaaiity my cmpaxicylar mf €31`1i`(lT€J€II`l€l`}.€§ .a1g;azi1·z €; {RSM §.%.c.v¢:.z·1:ss:¢: ipsm _i`m·.:i<> mw ipmi: _A;`w·e2.

Ei} ai" 33

The: dscisioms r<:fcr1·c:d to in psrsggrsph EO?} sf Nammim Nsih {supm) have been fmilewssd by {hs Apex Cmwct in isrgca IELIETLBSK sr? dscisiems.

In B. Intcrnsstis<m:s;}L Ltd. Vs. Asst. Di.1'<i<<;'i;0r =C§-cznsysi mf F`<.m2ign. Trade; rspmytsd in {1996) 2 SCC @39, it was hsidw

"I4. The pmpcsition in Mcmicicchcmsai {JQ?'2) SCC

was reite2rc1'issd by cz C0n.stimzi0n Bench in AnmfPu1cz h2.du»sKr€aE W0ri»;s Vs. Chief Ccntrollsezr qf Exports {2974} SCC (41975) I SCR 321. Whiis Gbseruing that the Impm;-<*'t' <;"?<m,ir0E Policy smismsrzt ccnmimad in z.·u3*:.ich woes Zmmzwz. as "R<2cE B00k" was not stm?;1,f0ry, the Court Qbsezrvsci;

N0 person com msrsly on the: basis sf such cz; Smt»a=2msn.i claim cc right 2;*0 the: grmzt 0j`cm import Zicencs, srgforczsczbis at law. Ixéfmzwaouer, swxh ez pwlicy can bs C}fLGTrZ.Q€d, nssciradscf ur <xZt€re2:;i by mem? czcZz'rai2»ais'€1*<1€iz..¤`~;2 »;>raZs·rs or e?><e2atu€ive2 instmctions issued at any time. "

In i{s.rns&z1ks Stab; Fumst Industries ifmrpcymiicax Vs. Indian Rocks {23009) 1 SCC 1550, it was O}Q)?;Il€3dZ·

"L39. Tiwsm ccu1n.st be {my doubt LU?LOi`ESO*3UiE?' thai cz writ mf m(¤.nd·;2m.us com issued cuiy when mere exists a Esgczi right in {he- writ peatitiem and cz ccrrevsgaondinsg Eggs.? aiwiy cm. thee part sf zfhse Stcz.te2_, but I}`l€7`I §;"cm.y 6i.CT`iG?'L em fha part of the States is wholly zmfczir or arbitrary, {hea supsmvr cmiris are ?2;g¤2 Ei mf E3

not pe;»·a.4..=m*Z<e2s$, .gK)€?[K)f?"2<2€? pZc2 <:@ri by ik-is ,i§L3iw;im. mz. {3. F`emmr2.<i@z V5. State? gf M"g;s0r@ gZ»U`Rf IQ67 SC I 1 (.1 Q5$'?Q3 5CR* <€5,3@' is r·2.<>L' mgyposizwa. In 1'?mzT cams ér;s<e§f`é€ mazs ?z.avEc§: . `T}m:&; »E..£?'§.{.1£EE*?" Aw·'Ei<.vZ@ 162, #263 (.}m,=&$si#·'1.?;>·2sem` mm miie.? e2.:xte2<.r;.atia.¤ea? {.?LCT`{f)?'§. in caf? 1*2·s.;1tz.£2f<2r.:a: in :.z..>§·s.é<:?'s. ?}·¢.ea· E<?QiSECl{Y~1.?`€? qi {M2 Siam com __;z>c4$$ Z¤22.w.s;. Sui .Aw£ic¤£e2 .1*613 civsss rmi ¢t<;mfé?r {.1.2*:.;.; me£e2--meiz,?<,i}··'1.g.; g;'2;>wev.r' 0}*1. {Thee fQ?~:}z,><;e¢·:·mzm·1.>; in iiwzef §;>e2,?·2.<2§;'T ""

16. Thix T1ii?;>1..;1i;a}. docs; not aixsxrczisa p·--;>w<2r of _§w.ii<;ia.i It ¢2m:¤;>pi. in {;r©1't.z;1isi: @:<<:c:pi;i<:w2"1:a1.l cazsias, wcmki ram; cz:'1t;cz:*i.zzi1¤. iiiczai bf? 22 }i¤:<:;izs:2·2 `v..1.j'&s M of thc: "i`&i¤2c<>m. §ic3§§1:z§e1te>2'§·' »'2&'nE"{j}`l<lFT`${}' ¤i> >§` E`mr§i.zz skit;. fiQ°}B'?' {'Hw: Act} cm}.? bcscaumfz thc: F&'aiiic>m:r 112:15 am up p;`s:}'1<;1 1ssi<;m in imimd t§w.t {hr: z:.;;1m··: 111.21;; aai`f¢;c;t it a1c2<s@1*s»:>1y. Ai=ih<;1¤..1gg}*; tmtztzim <ii$;'>utcv' <LT(}Zf`L'€€:li'i`1if£L;2 in s»2c€.i<>;`1 E?} 0i` ther "i`R.M Act; <2§7 wide: ~;';ze1ia.m :, {hs: samm wmqid mnt. m¢m;m ih at th.is '.i`.1·`ibu.n witQha>11n; jus?. {muse; wmzicfi r<.ti$c: IQ} ui 21 meet? juxi sdi c:1;icm..

17. Nm *i`ima1§i d:a#@isic>m has Eznecm. by mc: DQ.}? Tha rc:<;<>mrz·1u<iaatimes rczlzmsci im fr¢>a}·1 zz.w;ti<s1·1 wE 1i<;h 1*11215.5 fa}? ECE Spc*c;vi 1'u1'11. NCllI]`}.i1`1§ 11;:15 {mem b1~m.1gght. to Qur m<:»ii<:c: am tu haw the c:xi:st.§1·1gg limm would be a'iT§`©<;tc:d., if thczjy czicact. Us ccxmimm *;.0 §i·x.<>1·:?, mk}. §.i{:¢2n ss .

$2 of 3.3

M3, Dr. Smgiavi would aafiam realy upon za mf the Supmms: Ccwurt uf India in Tambmli RE. Mutilsal VS. *€}h:smchi C. Eilcsizmfiai 2111+:} axxmkhccr mpertcwi in 1993 Supp (X) SCC 295,

The question in {iam. casa was as in v;rh@th.¤2r the dqxzumami in question ccxmtitutcd M`GT`{g&g€ with Cc;»n.d.i.ti0»r2.aVi Sala 01* az 'S:-ak: with em option to rc-pux'<;h&s<:". Iinciispuiably the sazimz wi}? dcpezmi. u;;::m the harms 0i` this ccntmcwt.

IAA A3 guidelines p:rima--faci+s: dma: not c<msti¢;ut·;=: ma cmi`0y<:<;&§;>i€: szapticn par and having; regard to the fact that aa {im;} d,<2c;isim; em tmc c<mdit;i<ms of the zmctimu is ym: to be: taaiiecmy in our <>piniam_, this pe:t.·i¥;i ¤n not m.aix1m,ima.`b1c.

it is dismiased £1CC€)£`{jj.T`1.g1jf.

`Libcrty,. h<Jw c:vcr, gi v<i·¤ to mc: P<2€;i'Lic>m21' itc apg;:mas <;I¤ this Tribuxml as amd Wham any C§CC€;}.ST;€')I`a aris<2$ H;hc1·»2§·:»r. .= --V

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