Ranthambore Nature Guide Association v. The State of Rajasthan and Ors. - (High Court of Rajasthan) (09 Sep 2015)

Petition against appointment of additional nature guides at Ranthambore rejected

MANU/RH/1528/2015

Environment

Rajasthan High Court dismissed a petition by nature guides at Ranthambore National park against the appointment of additional guides. Noting that the policy of the State in increasing the numbers of nature guides was neither arbitrary nor unreasonable, no reasons were espoused requiring court interference. It further accepted submissions that the Petitioners were commercial competitors of the park and their vested interest in maintaining a monopoly in the trade rendered them devoid of locus standi before the court.

Relevant : The Nagar Rice & Flour Mills and Ors. vs. N. Teekappa Gowda & Bros. and Ors. MANU/SC/0453/1970

Tags : RANTHAMBORE NATURE GUIDE VESTED INTEREST