ANDHRA PRADESH STATE COUNCIL OF HIGHER EDUCATION Vs UNION OF INDIA AND ORS. ETC
Bench: V. GOPALA GOWDA,ARUN MISHRA
Case number: C.A. No.-003019-003020 / 2016
Diary number: 15651 / 2015
Advocates: HEMANTIKA WAHI Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 3019-3020 OF 2016
(Arising out of SLP (C.) Nos. 14705-14706 of 2015)
ANDHRA PRADESH STATE COUNCIL OF HIGHER EDUCATION ……APPELLANT
Vs.
UNION OF INDIA & ORS. ETC. ……RESPONDENTS WITH
CIVIL APPEAL NO. 3021 OF 2016 (Arising out of SLP (C.) No.14712 of 2015)
J U D G M E N T
V. GOPALA GOWDA, J.
Leave granted in the Special Leave Petitions.
2.The present appeals arise out of the common impugned
judgment and order dated 01.05.2015 passed by the
High Court of judicature at Hyderabad for the States
of Telangana and Andhra Pradesh in Writ Petition
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Nos. 1873 and 2882 of 2015, wherein it was held that
the assets, properties and funds lying at the
present location of the Andhra Pradesh State
Education Council of Higher Education now belong
exclusively to the Telangana State Education Council
for Higher Education.
3.The relevant facts which are required for us to
appreciate the rival legal contentions are stated in
brief hereunder:
The Andhra Pradesh State Council of Higher
Education (hereinafter referred to as the “APSC”) was
constituted under Section 3 of the Andhra Pradesh
State Council of Higher Education Act, 1988, to advise
the State government in matters relating to Higher
Education in the State and to oversee its development
with Perspective Planning. The APSC continued carrying
out the various functions assigned to it under the Act
of 1988, including conducting common entrance
examinations for various courses in the State of
Andhra Pradesh.
4.On 02.06.2014, the Andhra Pradesh Reorganisation
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Act, 2014 (hereinafter referred to as the
“Reorganisation Act, 2014”) came into force, which
bifurcated the existing State of Andhra Pradesh into
two separate States, namely, the State of Andhra
Pradesh and the State of Telangana. The statement of
objects and reasons of the Act provides, inter alia,
as under:
“a) it provides for the territories of the two successor states of Andhra Pradesh and Telangana, and necessary provisions relating to representation in Parliament and State Legislatures, distribution of revenues, apportionment of assets and liabilities, mechanisms for the management and development of water resources, power and natural resources and other matters. …… c) it provides that Hyderabad in the existing State of Andhra Pradesh shall be the common capital of both the successor States from the appointed day for a period not exceeding ten years, and puts in place legal and administrative measures to ensure that both the State Governments can function efficiently from the common capital……”
Section 75 of the Reorganisation Act, 2014 provides as
under:
“75. Continuance of facilities in certain State institutions. (1) The Government of the State of Andhra Pradesh or the State of Telangana, as the case may be, shall, in respect of the institutions specified in the Tenth Schedule to this Act, located in that State, continue
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to provide facilities to the people of the other State which shall not, in any respect, be less favorable to such people than what were being provided to them before the appointed day, for such period and upon such terms and conditions as may be agreed upon between the two State Governments within a period of one year from the appointed day or, if no agreement is reached within the said period, as may be fixed by order of the Central Government. (2) The Central Government may, at any time within one year from the appointed day, by notification in the Official Gazette, specify in the Tenth Schedule referred to in subsection (1) any other institution existing on the appointed day in the States of Andhra Pradesh and Telangana and, on the issue of such notification, such Schedule shall be deemed to be amended by the inclusion of the said institution therein.”
APSC figures as item 27 in the Tenth Schedule to the
Reorganisation Act, 2014. Thus, in terms of Section
75, APSC was required to continue its functions in
respect of both the States, i.e. Andhra Pradesh and
Telangana until an agreement was reached between the
two successor States.
5.Vide G.O.M. No. 5 dated 02.08.2014, the Government
of Telangana adapted the Act of 1988 in the
following terms:
“Whereas by Section 101 of the Andhra Pradesh Re-Organisation Act, 2014 (Central Act No. 6 of 2014), the appropriate Government i.e. the State of Telangana is empowered by order, to
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make such adaptations and modifications of any law (as defined in section 2(f) of the Act)made before 02.06.2014, whether by way of repeal or amendment as may be necessary or expedient, for the purpose of facilitating the application of such law in the State of Telangana before expiration of two years from 02.06.2014; and thereupon every such law shall have effect subject to the adaptations and modifications so made until altered, repealed or amended by a competent Legislature or other Competent Authority; And whereas, it has become necessary to adapt the Andhra Pradesh State Council of Higher Education Act, 1988 and the Rules and Regulations made thereunder for the purpose of facilitating their application in relation to the State of Telangana……”
Thus, the Telangana State Council of Higher Education
(hereinafter referred to as the “TSC”) came into
existence to discharge the same functions for the
State of Telangana as the APSC for the State of Andhra
Pradesh.
6.Pursuant to the creation of the TSC, the Secretary
to the Government, Higher Education (UE) Department,
Telangana, wrote Letter No.263/UE/2014-2 dated
05.09.2014, to the Principal Secretary to
Government, Higher Education (UE) Department, Andhra
Pradesh outlining a provisional allocation of assets
as well as posts between the two States, in terms
of the proposal already submitted by the APSC, to
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divide the assets in the ratio of population as
52:48, as provided for under Section 2(h) of the
Reorganisation Act, 2014. These were to include:
“ a) Distribution of posts in the ratio of 58:42 b) Allocation of fixed deposits c) Allocation of bank balances in various accounts d) Number of employees based on nativity e) Number of vehicles f) Number of equipments g) Number of movable assets etc.”
The details of the proposed allocation are provided as
under:
“ Fixed Deposits S.No. Category Total Amount
in Rs. 58% to APSCHE
42% to TSCHE
1. General Accounts
607796365 352521892 255274473
2. College Accounts
61502021 35671172 25830849
3. CETs Accounts
489531581 283928317 205603264
Total 115,88,29,96 7
67,21,21,38 1
48,67,08,586
Bank Balances in various accounts S.No. Category Total
Amount in Rs.
58% to APSCHE
42% to TSCHE
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1. General Accounts
18405959 10675456 7730503
2. College Accounts
164524435 95424172 69100263
3. CETs Accounts
1207229 700193 507036
Total 18,41,37,62 3
10,67,99,82 1
7,73,37,802
Cadre wise allocation of posts between APSCHE & TSCHE S.No. Post/Cadre Total
Sanctione d Posts
Allocation of posts after bifurcation 58% to APSCHE
42% to TSCHE
1. Finance Officer 1 1 0
2 Deputy Director 1 1 0
3 Asst. Directors 3 2 1
4 Lecturers 4 2 2
5 Asst. Secretary 1 0 1
6 Consultants 3 2 1
7 Superintendent 1 1 0
8 Private Secretary 1 0 1
9 Senior Accountant 3 2 1
10 Senior Steno 1 0 1
11 Jr. Stenographer 2 1 1
12 Jr. Assistant 1 0 1
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13 Clerk-cum-Typist 1 1 0
14 Typist-cum-Asst. 1 0 1
15 Computer Operator 1 1 0
16 Data Entry Operator
1 1 0
17 Drivers 3 2 1
18 Record Asst. 1 0 1
19 Roneo Operator 1 1 0
20 Office Subordinates
3 2 1
Total 34 20 14
Cadre wise posts to APSCHE & TSCHE S.No. Category Total
Number of posts
58% to APSCHE
42% to TSCHE
1 Gazetted Cadres
10 6 4
2 Other cadres
24 14 10
Total 34 20 14
Number of employees based on nativity ( only Council employees)
S.No. Category Total Employees Working
Andhra Telangana
1 Gazetted cadres
4 4 0
2 Other cadres
19 5 14
Total 23 9 14
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Number of vehicles (working and condemned) S.No. Category Total
Vehicles 58% to APSCHE
42% to TSCHE
1 Serviceabl e
4 2 2
2 Condemned 5 3 2 Total 9 5 4
Number of Equipments S.No. Category Total
Equipments 58% to APSCHE
42% to TSCHE
1 Computers 37 21 16 2 Printers 18 10 8 3 Others 27 16 11
Total 82 47 35
Number of Movable Assets S.No. Total Assets 58% to APSCHE 42% to TSCHE
1 676 392 284
” 7.On 30.10.2014, the Government of Telangana issued a
Circular Memo to the senior management of the banks
in which the bank accounts of the government were
operating to ensure that the provisions of the
Reorganization Act, 2014, especially with respect to
the institutions listed in Schedules VII, IX and X
were not violated. On 05.01.2015, TSC sent a
communication to the Manager, Andhra Bank, Saifabad,
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Hyderabad Branch, stating that TSC is the successor
organization to APSC as per the Reorganisation Act,
2014 and requested the Bank to freeze the operation
of Account No. 0533100110978 and all other accounts
operating in the name of APSC. The Bank sent a
letter dated 07.01.2015 to APSC, informing them
about the letter from TSC. In its reply dated
08.01.2015, APSC denied that TSC was its successor
and informed the Bank that if it were to freeze its
accounts, it would be constrained to take the
appropriate legal action. Accordingly, the Bank sent
a letter dated 14.01.2015 to the TSC declining to
freeze the accounts of APSC. On 28.01.2015, the
State Bank of Hyderabad, Shantinagar, Hyderabad
Branch, without giving prior notice to APSC froze
the accounts at the behest of TSC.
8.Aggrieved of the said action of the Bank in freezing
the accounts, APSC filed Writ Petition No. 1873 of
2015 before the High Court of Andhra Pradesh,
praying for the action of the State Bank of
Hyderabad, Shantinagar, Hyderabad Branch in freezing
the accounts of APSC to be declared as illegal,
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arbitrary and contrary to the principles of natural
justice and setting it aside. The State of Telangana
also filed Writ Petition No. 2882 of 2015 praying
for a declaration that APSC and the State of Andhra
Pradesh be not allowed to withdraw money from the
bank accounts of APSC. By way of the impugned common
judgment and order dated 01.05.2015, the High Court
held that TSC would be allowed to operate the
concerned bank accounts, and that the claim made by
APSC was not sustainable since it was now located in
the State of Telangana. The High Court held as
under:
“6. It is the settled position of law that institutions located in the successor States are governed by the law of successor State- laws of the land namely, principle of land, known as lex situs. 7. Under Article 246 (2) & (3) of the Constituion of India, the State Legislatures are competent to make laws in respect of their territory covered by the entries in List-II & III of the 7th schedule of the Constitution. Therefore, in terms of Section 75 of the Act, 2014, the specified institutions under the tenth schedule are governed by the laws of the respective States where they are located. Having regard to the aforesaid legal position, the institutions specified in the tenth schedule located in Telangana are governed by the law of the State of Telangana. 8…… The office of institution of petitioner
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No.2 formerly known as APSC, is now situated in the State of Telangana at Hyderabad. Therefore, the law enacted by the State of Telangana alone, necessarily, has application for administration of the institution. Consequently, any action taken or order now passed by the erstwhile body of the institution specified at Item No. 27 of tenth schedule is without jurisdiction and would be ultra vires. 9. The APSC, at the instance of the State of Andhra Pradesh, is now asserting its power and authority and physically occupying the premises without any authority of law. The APSC is not entitled to operate the bank accounts or withdraw any amount. Notwithstanding the aforesaid legal status, even after 2nd June 2014, the APSC has withdrawn considerable amounts from the State Bank of Hyderabad, Shantinagar Branch, in respect of the above two saving bank accounts. As such, the petitioner No.2 wrote a letter to the State Bank of Hyderabad and Andhra Bank for freezing of the said accounts. Accordingly, a decision was taken by the Bank and rightly so.”
(emphasis laid by this Court)
On the question of ownership and control of the
erstwhile APSC, the High Court held as under:
“38.On a fair reading of Section 5 of the Act, 2014, as correctly contended by the learned A.G. for the state of Telangana, the State of Andhra Pradesh is a mere user of the city of Hyderabad for a maximum period of ten years. It has no proprietary right, title and interest in this city and none of the assets which belong to the erstwhile State of Andhra Pradesh, located at Hyderabad, can be claimed by the State of Andhra Pradesh except in accordance with the Act, 2014…… XXX XXX XXX 40……Because of the adaptation with amendments
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in the eye of law, APSC has no existence, at least in Hyderabad, or in any part of Telangana State… 41. Under such circumstances, the assets and properties and funds whatever lying at the present location of the APSC belong to TSC.”
The High Court held that the claim made by APSC is not
sustainable in law and that present TSC be allowed to
operate the bank accounts of the erstwhile APSC.
Hence, the present appeals filed by the State of
Andhra Pradesh and APSC.
9.Mr. P.P. Rao, learned senior counsel appearing on
behalf of the APSC, contends that it is essential to
first understand the correct purport of Section 75
of the Reorganisation Act, 2014. Section 75
(extracted above) deals only with the continuance of
facilities in respect of the Institutions specified
in the Tenth Schedule. It can, by no means, be
stretched to deal with either ‘apportionment of
assets and liabilities’ of the Institutions
specified in Tenth Schedule of the Reorganisation
Act, 2014 or allocation of the Institutions to one
State or the other.
10. The learned senior counsel contends that the
assets and liabilities of the existing State are
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dealt with in Part-VI, consisting Sections 47-67 of
the Reorganisation Act, 2014, under heading
‘apportionment of assets and liabilities’.
Section 47 of the Reorganisation Act, 2014 reads
as under:
“47. (1) The provisions of this Part shall apply in relation to the apportionment of the assets and liabilities of the existing State of Andhra Pradesh immediately before the appointed day. XXX XXX XXX (3) The apportionment of assets and liabilities shall be subject to such financial adjustment as may be necessary to secure just, reasonable and equitable apportionment of the assets and liabilities amongst the successor States. (4) Any dispute regarding the amount of financial assets and liabilities shall be settled through mutual agreement, failing which by order by the Central Government on the advice of the Comptroller and Auditor-General of India.”
(emphasis laid by this Court)
Further, Section 49, which deals with Treasury and
Bank Balances, reads as under:
“49. The total of the cash balances in all treasuries of the existing State of Andhra Pradesh and the credit balances of the existing State of Andhra Pradesh with the Reserve Bank of India, the State Bank of India or any other bank immediately before the appointed day shall be divided between the States of Andhra Pradesh and Telangana on the basis of population ratio……”
Population ratio has been defined in Section 2(h) as
under:
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“2. (h) “population ratio”, in relation to the States of Andhra Pradesh and Telangana, means the ratio of 58.32 : 41.68 as per 2011 Census”
The learned senior counsel contends that the assets of
APSC need to be divided in the population ratio
between the successor States of Andhra Pradesh and
Telangana in a fair and equitable manner.
11. Mr. Basava Prabhu S. Patil, the learned senior
counsel appearing on behalf of the State of Andhra
Pradesh contends that the impugned judgment and
order passed by the High Court is erroneous in law.
The learned senior counsel contends that the funds
collected by APSC post the creation of Telangana,
i.e., post 02.06.2014 cannot be appropriated by the
State of Telangana simply by way of the order of the
High Court, on the basis of faulty interpretation of
the provisions of the Reorganisation Act, 2014. It
is submitted that this has effectively resulted in
the State of Telangana stopping the State of Andhra
Pradesh from utilising the funds it had collected
even post the bifurcation, in respect of the
thirteen districts which formed part of its
territory. The learned senior counsel further draws
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our attention to Section 64 of the Reorganisation
Act, 2014, which reads as under:
“64. Residuary Provision: The benefit or burden of any asset or liability of the existing State of Andhra Pradesh not dealt with in the foregoing provisions of this Part shall pass to the State of Andhra Pradesh in the first instance, subject to such financial adjustment as may be agreed upon between the States of Andhra Pradesh and Telangana or, in default of such agreement, as the Central Government may, by order, direct.”
(emphasis laid by this Court)
12. The learned senior counsel further contends that
the impugned judgment and order has been passed on a
faulty consideration of the provisions of Sections
5, 75 and 101 of the Reorganisation Act, 2014, and
in ignorance and non consideration of the provisions
of Part VI of the Act, which deal with apportionment
of assets and liabilities. The learned senior
counsel contends that the overarching principle of
the Reorganisation Act, 2014 is a twofold basis of
bifurcation, namely reasonableness and equity, and
population ratio, and the same must be implemented
in its true spirit.
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13. On the other hand, Mr. T.R. Andhyarujina, the
learned senior counsel appearing on behalf of the
State of Telangana contends that the term
‘facilities’ used in Section 75 of the
Reorganisation Act, 2014 should also be understood
to include assets and liabilities of those
respective institutions. If an institution falls
within the territory of Telangana, then it cannot be
disturbed, and the new State of Andhra Pradesh
cannot stake any claim in it whatsoever.
14. Mr. K. Ramakrishna Reddi, learned Advocate
General for the State of Telangana contends that the
specified institutions in the tenth Schedule of the
Reorganisation Act, 2014 are partly corporate
personalities, in the nature of state owned
institutions, without any commercial element and are
non-profit in nature. The learned Advocate General
places reliance on the decision of this Court in the
case of Electricity Employees Union v. Union of
India1, wherein this Court, while interpreting the
provisions of the Punjab Reorganisation Act held as 1
(2000) 7 SCC 339
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under:
“11. Part VI of the Act as stated above deals with apportionment of assets and liabilities of the erstwhile State of Punjab. This Part is not applicable for apportionment of assets and liabilities of the existing Punjab State Electricity Board, as there is specific provision for this purpose viz., Section 67 and moreover the Board has a separate legal entity.”
15. Further, the learned Advocate General contends
that the apportionment of assets and liabilities as
per the Reorganisation Act, 2014 has been made on
the basis of territory and location. The Tenth
Schedule state institutions have to be maintained as
per the location of the respective States. Thus,
purely on the basis of the principle of
territoriality also, the funds and assets of the
erstwhile APSC now belong to the TSC.
16. Mr. Ranjit Kumar, the learned Solicitor General
appearing on behalf of Union of India, submits that
APSC is a statutory body constituted under the
Andhra Pradesh State Council for Higher Education
Act, 1988. Since the Council has to discharge
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statutory responsibilities under the relevant Act,
both the States should adopt the Act of 1988 under
Section 101 of the Reorganisation Act, 2014, in the
interest of students, till such time as they enact
their own laws. While the government of Telangana
has already adopted this, the Government of Andhra
Pradesh is still to do so. The learned Solicitor
General further submits that the ownership and
division of the assets of the erstwhile APSC would
be governed by Section 47 of the Reorganisation Act,
2014.
17. The learned Solicitor General draws our attention
to a crucial provision which governs the assets and
liabilities of the institutions incorporated under
Central or State Act, i.e. Section 52(4), which
reads as under:
“52(4) Where anybody corporate constituted under a Central Act, State Act or Provincial Act for the existing State of Andhra Pradesh or any part thereof has, by virtue of the provisions of Part II, become an inter-State body corporate, the investments in, or loans or advances to, any such body corporate by the existing State of Andhra Pradesh made before the appointed day shall, save
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as otherwise expressly provided by or under this Act, be divided between the States of Andhra Pradesh and Telangana in the same proportion in which the assets of the body corporate are divided under the provisions of this Part.”
(emphasis laid by this Court)
The learned Solicitor General further submits
that since all statutory corporations and Public
Sector Undertakings are the instrumentalities created
by the existing State of Andhra Pradesh in the context
of reorganization of the existing State, their assets
and liabilities are liable to be apportioned between
the two States as per the population ratio stipulated
under the provisions of Section 2(h) of the
Reorganisation Act, 2014. The APSC, being an asset of
the existing State, created by the Act of 1988, it
became necessary to provide for bifurcation of APSC
and allocation of fixed deposits, Bank balances, cadre
strength, vehicles, equipment, movable assets etc. The
learned senior counsel submits that subsequent to the
impugned judgment and order passed by the High Court,
TSC has been operating the bank accounts of APSC,
which includes the money collected from the thirteen
districts of the successor State of Andhra Pradesh.
18. We have heard the learned senior counsel
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appearing on behalf of the parties. The short point
which arises for our consideration is whether the
High Court was right in upholding the action of the
Banks in freezing the accounts of APSC.
19. We are unable to agree with the contentions
advanced by the learned senior counsel appearing for
the State of Telangana.
20. The Constitution of India envisages a federal
feature, which has been held to be a part of the
basic structure of the Constitution of India, as has
been held by the seven Judge Bench of this Court in
the case of S.R. Bommai & Ors. v. Union of India2,
wherein Justice K. Ramaswamy in his concurring
opinion elaborated as under:
“247. Federalism envisaged in the Constitution of India is a basic feature in which the Union of India is permanent within the territorial limits set in Article 1 of the Constitution and is indestructible. The State is the creature of the Constitution and the law made by Articles 2 to 4 with no territorial integrity, but a permanent entity with its boundaries alterable by a law made by
2 (1994) 3 SCC 1
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Parliament. Neither the relative importance of the legislative entries in Schedule VII, Lists I and II of the Constitution, nor the fiscal control by the Union per se are decisive to conclude that the Constitution is unitary. The respective legislative powers are traceable to Articles 245 to 254 of the Constitution. The State qua the Constitution is federal in structure and independent in its exercise of legislative and executive power. However, being the creature of the Constitution the State has no right to secede or claim sovereignty. Qua the Union, State is quasi-federal. Both are coordinating institutions and ought to exercise their respective powers with adjustment, understanding and accommodation to render socio-economic and political justice to the people, to preserve and elongate the constitutional goals including secularism.
248. The preamble of the Constitution is an integral part of the Constitution. Democratic form of Government, federal structure, unity and integrity of the nation, secularism, socialism, social justice and judicial review are basic features of the Constitution.”
(emphasis laid by this Court)
21. Article 3 of the Constitution of India confers
the power of formation of new states on the
Parliament. The scope of Article 3 was elaborated
upon by a five judge bench of this Court in the case
of Raja Ram Pal v. Hon’ble Speaker, Lok Sabha3 as
3 (2007) 3 SCC 184
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under:
“India is an indestructible Union of destructible units. Article 3 and Article 4 of the Constitution together empower Parliament to make laws to form a new State by separation of the territory from any State or by uniting two or more States or parts of States or by uniting any territory to a part of any State, and in so doing to increase or diminish the area of any State and to alter its boundaries……”
22. The issue of bifurcation of states is both
sensitive as well as tricky. Adequate care has to be
taken by the legislature while drafting legislations
such as the Reorganisation Act, 2014 to ensure a
smooth division of all assets, liabilities and funds
between the states to make sure that the interests
of the citizens living in these states are protected
adequately. Therefore, care must be taken to ensure
that no discrimination is done against either of the
successor state. Thus while interpreting statutes of
such nature, the courts must ensure that all parts
of the statute are given effect to. An eleven Judge
Bench of this Court in the case of H.H.
Maharajadhiraja Madhav Rao Jivaji Rao Scindia
Bahadur of Gwalior & Ors. v. Union of India4 has 4
(1971) 1 SCC 85
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held as under:
“The Court will interpret a statute as far as possible, agreeably to justice and reason and that in case of two or more interpretations, one which is more reasonable and just will be adopted, for there is always a presumption against the law maker intending injustice and unreason. The Court will avoid imputing to the Legislature an intention to enact a provision which flouts notions of justice and norms of fairplay, unless a contrary intention is manifest from words plain and unambiguous. A provision in a statute will not be construed to defeat its manifest purpose and general values which animate its structure. In an avowedly democratic polity, statutory provisions ensuring the security of fundamental human rights including the right to property will, unless the contrary mandate be precise and unqualified, be construed liberally so as to uphold the right. These rules apply to the interpretation of Constitutional and statutory provisions alike.”
(emphasis laid by this Court)
23. In the case of Prakash Kumar@ Prakash Bhutto v.
State of Gujarat5, a constitution bench of this
Court held as under:
“By now it is well settled Principle of Law that no part of a statute and no word of a statute can be construed in isolation. Statutes have to be construed so that every
5 (2005) 2 SCC 409
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word has a place and everything is in its place. It is also trite that the statute or rules made thereunder should be read as a whole and one provision should be construed with reference to the other provision to make the provision consistent with the object sought to be achieved. In Reserve Bank of India v. Peerless General Finance and Investment Co. Ltd. this Court said:
"33. Interpretation must depend on the text and the context. They are the basis of interpretation. One may well say if the text is the texture, context is what gives the colour. Neither can be ignored. Both are important. That interpretation is best which makes the textual interpretation match the contextual. A statute is best interpreted when we know why it was enacted. With this knowledge, the statute must be read, first as a whole and then section by section, clause by clause, phrase by phrase and word by word. If a statute is looked at, in the context of its enactment, with the glasses of the statute- maker, provided by such context, its scheme, the sections, clauses, phrases and words may take colour and appear different than when the statute is looked at without the glasses provided by the context. With these glasses we must look at the Act as a whole and discover what each section, each clause, each phrase and each word is meant and designed to say as to fit into the scheme of the entire Act. No part of a statute and no word of a statute can be construed in isolation. Statutes have to be construed so that every word has a place and everything is in its place." "
(emphasis laid by this Court)
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24. It is natural that when an existing State if
bifurcated to form two new States, there must be an
equitable bifurcation of the assets and liabilities
of the statutory bodies among the two successor
States as well, to ensure welfare of the public at
large residing within these territories.
25. In the instant case, the State of Telangana has
claimed ownership over the entire funds and assets
of the (erstwhile) APSC. This could surely not have
been the intention of the legislature while enacting
the Reorganisation Act, 2014. The main thrust of the
argument of both the learned senior counsel
appearing on behalf of State of Telangana, as well
as the impugned judgment and order passed by the
High Court is that the successor State of Andhra
Pradesh has absolutely no right over the
institutions in the city of Hyderabad, by virtue of
the fact that Hyderabad falls in the successor State
of Telangana. Heavy reliance has also been placed on
Section 75 of the Reorganisation Act, 2014, on the
ground that the assets belonging to the specified
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institutions of the Tenth Schedule exclusively
belong to the State institutions, since the Act does
not provide any apportionment to them. We are wholly
unable to agree with this contention advanced on
behalf of the State of Telangana. If this contention
is accepted, it would render Section 47 of the Act,
which provides for the apportionment of assets and
liabilities among the successor States, useless and
nugatory.
26. The action of the Banks of freezing the bank
accounts of APSC is wholly untenable in law, which
must be set aside. By no stretch of imagination can
it be assumed that the complete takeover of assets
of the erstwhile APSC by TSC, on the ground that the
State institution happens to be in Hyderabad, which
is now a part of Telangana, was what the legislature
had in contemplation while enacting the
Reorganisation Act, 2014.
27. For the reasons stated supra, the common
impugned judgment and order passed by the High Court
of judicature at Hyderabad for the States of
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Telangana and Andhra Pradesh in Writ Petition Nos.
1873 and 2882 of 2015, upholding the freezing of the
bank accounts of APSC being unsustainable in law is
liable to be set aside and set aside. Accordingly,
the appeals filed by the State of Andhra Pradesh and
APSC are allowed.
28. Having allowed the appeal filed by APSC, we also
hold that the action of freezing of the bank
accounts of APSC is bad in law on account of the
fact that what has been frozen is not just the pre
bifurcation amount, but also the amounts collected
by APSC for the period after the bifurcation in
relation to the thirteen districts of the successor
State of Andhra Pradesh. Accordingly, APSC must be
allowed to operate their bank accounts in respect of
the thirteen districts which fall within State of
Andhra Pradesh now, in which the amounts collected
post the date of bifurcation have been deposited.
The assets of APSC of the undivided State of Andhra
Pradesh, that is, assets existing up to the date of
bifurcation may be divided between the two successor
States in the population ratio of 58:42, as provided
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under Section 2(h) of the Reorganisation Act, 2014,
if the two successor States are agreeable to the
same. If the two successor States are unable to
arrive at an agreement, the Central Government may
constitute a committee, which may be directed to
arrive at an agreement, in accordance with the
provisions of the Reorganisation Act, 2014 within a
period of two months from the date such
representation is made to the Central Government.
29. All pending applications are disposed of. No
costs.
………………………………………J. [V. GOPALA GOWDA]
………………………………………J. [ARUN MISHRA]
New Delhi, Dated: March 18, 2016