B.K. Pavitra Vs Union of India

1

Reportable

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE/INHERENT/ORIGINAL JURISDICTION

M A No. 1151 of 2018

In

Civil Appeal No. 2368 of 2011

B K Pavitra and Ors ...Appellants

Versus

The Union of India and Ors ...Respondents

With

Review Petition (c) Diary No. 7833 of 2017

With

Review Petition (c) Diary No.10240 of 2017

With

Review Petition (c) Diary No.10258 of 2017

With

2

Review Petition (c) Diary No.10859 of 2017

With

Review Petition (c) Diary No.12622 of 2017

With

Review Petition (c) Diary No.12674 of 2017

With

Review Petition (c) Diary No.13047 of 2017

With

Review Petition (c) Diary No.14563 of 2017

With

Review Petition (c) Diary No.16896 of 2017

With

M A No. 1152 of 2018

In

Civil Appeal No. 2369 of 2011

With

Writ Petition (c) No. 764 of 2018

With

Writ Petition (c) No. 769 of 2018

With

3

Writ Petition No.791 of 2018

With

Writ Petition (c) No.823 of 2018

With

Writ Petition (c) No. 827 of 2018

With

Writ Petition (c) No. 850 of 2018

With

Writ Petition (c) No.875 of 2018

With

Writ Petition (c) No. 872 of 2018

With

Writ Petition (c) No. 901 of 2018

With

Writ Petition (c) No. 879 of 2018

And

With

Writ Petition (c) No. 1209 of 2018

4

J U D G M E N T

Dr Dhananjaya Y Chandrachud, J.

This judgment has been divided into sections to facilitate analysis. They are

A The constitutional challenge

B The constitutional backdrop to reservations in Karnataka

C Submissions

C.I Petitioners

C.2 Submissions for the respondents and intervenors

D Assent to the Bill

E Does the Reservation Act 2018 overrule or nullify B K Pavitra I

E.I Is the basis of B K Pavitra I cured in enacting the Reservation Act

2018

E.2 The Ratna Prabha Committee report

F Substantive versus formal equality

F.I The Constituent Assembly‘s understanding of Article 16 (4)

F.2 The Constitution as a transformative instrument

G Efficiency in administration

H The issue of creamy layer

I Retrospectivity

J Over representation in KPTCL and PWD

K Conclusion

PART A

5

A The constitutional challenge

1 The principal challenge in this batch of cases is to the validity of the

Karnataka Extension of Consequential Seniority to Government Servants

Promoted on the Basis of Reservation (to the Posts in the Civil Services of the

State) Act 2018 1 . The enactment provides, among other things, for consequential

seniority to persons belonging to the Scheduled Castes 2 and Scheduled Tribes

3

promoted under the reservation policy of the State of Karnataka. The law protects

consequential seniority from 24 April 1978.

2 The Reservation Act 2018 was preceded in time by the Karnataka

Determination of Seniority of the Government Servants Promoted on the Basis of

the Reservation (to the Posts in the Civil Services of the State) Act 2002 4 . The

constitutional validity of the Reservation Act 2002 was challenged in B K Pavitra

v Union of India 5 , (―B K Pavitra I‖). A two judge Bench of this Court (consisting

of Justice Adarsh Kumar Goel and Justice U U Lalit) held Sections 3 and 4 of the

Reservation Act 2002 to be ultra vires Articles 14 and 16 of the Constitution on

the ground that an exercise for determining ―inadequacy of representation‖,

―backwardness‖ and the impact on ―overall efficiency‖ had not preceded the

enactment of the law. Such an exercise was held to be mandated by the decision

of a Constitution Bench of this Court in M Nagaraj v Union of India 6 (―Nagaraj‖).

1 Reservation Act 2018

2 SCs

3 STs

4 Reservation Act 2002

5 (2017) 4 SCC 620

6 (2006) 8 SCC 212

PART B

6

In the absence of the State of Karnataka having collected quantifiable data on

the above three parameters, the Reservation Act 2002 was held to be invalid.

3 The legislature in the State of Karnataka enacted the Reservation Act 2018

after this Court invalidated the Reservation Act 2002 in B K Pavitra I. The

grievance of the petitioners is that the state legislature has virtually re-enacted

the earlier legislation without curing its defects. According to the petitioners, it is

not open to a legislative body governed by the parameters of a written

constitution to override a judicial decision, without taking away its basis. On the

other hand, the State government has asserted that an exercise for collecting

―quantifiable data‖ was in fact carried out, consistent with the parameters required

by the decision in Nagaraj. The petitioners question both the process and the

outcome of the exercise carried out by the state for collecting quantifiable data.

B The constitutional backdrop to reservations in Karnataka

4 The present case necessitates that this Court weave through the body of

precedent which forms a part of our constitutional jurisprudence on the issue of

reservations. In many ways, the issues before the Court are unique. For, in the

post Nagaraj world which governs this body of law, the State government

defends its legislation on the ground that it has fulfilled the constitutional

requirement of collecting quantifiable data before it enacted the law. If such an

exercise has been carried out, the Court will need to address itself to the

standard of judicial review by a constitutional court of a legislation enacted by a

competent legislature. The extent to which a data collection exercise by the

PART B

7

government, which precedes the enactment of the law, may be reviewed by the

Court is a seminal issue. B K Pavitra I involved a situation where this Court

invalidated a law on the ground that no exercise of data collection was carried out

by the State of Karnataka. In the present batch of cases, (herein referred to as B

K Pavitra II), there is a constitutional challenge to the validity of a law enacted

after the State had undertaken the exercise of collecting quantifiable data.

Whether that exercise of data collection and the enactment of the new law which

has emerged on its foundation takes away the basis of or the cause for the

invalidation of the Reservation Act 2002 in B K Pavitra I is an essential question

for our consideration.

In this background, we set out the significant facts, in the chequered history of the

present case.

5 In exercise of the power conferred by the proviso to Article 309 of the

Constitution, the Governor of Karnataka framed the Karnataka Government

Servant (Seniority Rules) 1957 7 . Rules 2 and 4 provide for seniority on the basis

of the period of service in a given cadre. There was no specific rule governing

seniority in respect of roster promotions.

Rule 2 inter alia, provides as follows:

―2. Subject to the provisions hereinafter contained the

seniority of a person in a particular cadre of service or class

of post shall be determined as follows:-

(a) Officers appointed substantively in clear vacancies shall

be senior to all persons appointed on officiating or any

other basis in the same cadre of service or class of post;

7 The Rules 1957

PART B

8

(b) The seniority inter se of officers who are confirmed shall

be determined according to dates of confirmation, but

where the date of confirmation of any two officers is the

same, their relative seniority will be determined by their

seniority inter se while officiating in the same post and if

not, by their seniority inter se in the lower grade.

(c) Seniority inter se of persons appointed on temporary

basis will be determined by the dates of their continuous

officiation in that grade and where the period of officiation

is the same the seniority inter se in the lower grade shall

prevail.‖

Rule 4 provides for the determination of seniority where promotions are made at

the same time on the basis of seniority-cum-merit to a class of posts or cadre:

―4. When promotions to a class of post or cadre are made on

the basis of seniority-cum-merit at the same time, the relative

seniority shall be determined.-

(i) if promotions are made from any one cadre or class of

post, by their seniority inter se in the lower cadre or class

of post;

(ii) if promotions are made from several cadres or classes of

posts of the same grade, by the period of service in those

grades;

(iii) if promotions are made from several cadres or classes of

posts, the grades of which are not the same, by the order

in which the candidates are arranged by the authority

making the promotion, in consultation with Public Service

Commission where such consultation is necessary, taking

into consideration the order in which promotions are to be

made from those several cadres or classes of post.‖

Rule 4-A provides for the determination of the seniority where promotion is made

by selection:

―4-A When promotions to a class of post or cadre are

made by selection at the same time either from several

cadres or classes of post or from same cadre or class of post

by the order in which the candidates are arranged in order of

merit by the Appointing Authority making the selection, in

consultation with Public Service Commission where such

consultation is necessary.

PART B

9

[Explanation – For purposes of this rule, ―several cadres or

classes of post‖ shall be deemed to include cadres or classes

of post of different grades from which recruitment is made in

any specified order of priority in accordance with any special

rules of recruitment.].‖

6 Reservation for persons belonging to SCs and STs in specified categories

of promotional posts was introduced by a Government Order 8 dated 27 April 1978

of the Government of Karnataka. Reservation in promotional posts for SCs was

set at 15 per cent and for STs at 3 per cent in all cadres up to and inclusive of the

lowest category of Class I posts in which there is no element of direct recruitment

or where the direct recruitment does not exceed 66 2/3

per cent. A 33 point roster

was applicable to each cadre of posts under appointing authorities. Inter-se

seniority amongst persons promoted on any occasion was to be determined in

accordance with Rules 4 and 4-A, as the case may be, of the Rules 1957. It also

stipulated that vacancies would not be carried forward.

7 On 1 June 1978, the State government issued an Official Memorandum 9

providing guidelines and clarifications for implementing the Government Order

dated 27 April 1978. The Official Memorandum stipulated that after promotion,

seniority among candidates promoted on the basis of seniority-cum-merit shall,

on each occasion, be fixed in accordance with Rule 4 of the Rules 1957. In other

words, seniority would be governed by the inter se seniority in the cadre from

which candidates were promoted. For candidates promoted by selection,

seniority would be governed by Rule 4-A : the ranking would be as assigned in

8 G.O. No. DPAR 29 SBC 77

9 O.M. No. DPAR 29 SBC 77

PART B

10

the list of selected candidates by the appointing authority. The Official

Memorandum dated 1 June 1978 thus provided, what can be described as the

principle of consequential seniority to reserved category candidates.

8 By a notification 10

dated 1 April 1992, a proviso was inserted to Rule 8 of

the Karnataka Civil Services (General Recruitment) Rules 1977 11

which provided

that vacancies not filled by SCs and STs would be treated as a backlog and

would be made good in the future. This provision was upheld by a two judge

Bench of this Court in Bhakta Ramegowda v State of Karnataka 12

(―Bhakta

Ramegowda‖).

9 On 16 November 1992, a nine judge Bench of this Court delivered

judgment in Indra Sawhney v Union of India 13

(―Indra Sawhney‖). The issue as

to whether reservations of promotional posts were contemplated by Article 16

(4) 14

- when it used the expression ‗appointment‘ was among the issues dealt

with. Justice B P Jeevan Reddy speaking for a plurality of four judges held that:

(i) Reservations contemplated by Article 16 (4) of the Constitution should not

exceed 50 per cent 15

. While 50 per cent shall be the rule, ―it is necessary

not to put out of consideration certain extraordinary situations inherent in

10

No. DPAR 13 SRR 92 11

The Rules 1977 12

(1997) 2 SCC 661 13

1992 Supp (3) SCC 217 14

Clauses (1) and (4) of Article 16 provide: (1) There shall be equality of opportunity for all citizens in matters relating to employment or appointment

to any office under the State. …

(4) Nothing in this article shall prevent the State from making any provision for the reservation of appointments or posts in favour of any backward class of citizens which, in the opinion of the State, is not adequately represented in the services under the State.

15 Supra 13, paragraph 809 at page 735

PART B

11

the great diversity of this country and the people‖ 16

. But, any relaxation of

the strict rule must be with extreme caution and on a special case being

made out 17

;

(ii) Reservations under Article 16 (4) could only be provided at the time of

entry into government service but not in matters of promotion. However,

this principle would operate only prospectively and not affect promotions

already made. Moreover, reservations already provided in promotions shall

continue in operation for a period of five years from the date of the

judgment 18

;

(iii) The creamy layer can be and must be excluded. Justice B P Jeevan

Reddy held :

―792…While we agree that clause (4) aims at group

backwardness, we feel that exclusion of such socially

advanced members will make the ‗class‘ a truly backward

class and would more appropriately serve the purpose and

object of clause (4). (This discussion is confined to Other

Backward Classes only and has no relevance in the case of

Scheduled Tribes and Scheduled Castes).‖ 19

(iv) The adequacy of the representation of a backward class of citizens in

services ―is a matter within the subjective satisfaction of the State‖ 20

, since

the requirement in Article 16 (4) is preceded by the words ―in the opinion of

the State‖. The basis of the standard of judicial review was formulated

thus:

―798…This opinion can be formed by the State on its own,

i.e., on the basis of the material it has in its possession

already or it may gather such material through a

Commission/Committee, person or authority. All that is

16

Ibid, paragraph 810 at page 735 17

Ibid, paragraph 810 at page 735 18

Ibid, paragraphs 827, 829, 859 (7) and 860(8) at pages 745, 747, 768 and 771 19

Ibid at page 725 20

Ibid, paragraph 798 at page 728

PART B

12

required is, there must be some material upon which the

opinion is formed. Indeed, in this matter the court should

show due deference to the opinion of the State, which in the

present context means the executive. The executive is

supposed to know the existing conditions in the society,

drawn as it is from among the representatives of the people in

Parliament/Legislature. It does not, however, mean that the

opinion formed is beyond judicial scrutiny altogether. The

scope and reach of judicial scrutiny in matters within

subjective satisfaction of the executive are well and

extensively stated in Barium Chemicals v. Company Law

Board [1966 Supp SCR 311 : AIR 1967 SC 295] which need

not be repeated here. Suffice it to mention that the said

principles apply equally in the case of a constitutional

provision like Article 16(4) which expressly places the

particular fact (inadequate representation) within the

subjective judgment of the State/executive.‖ 21

(v) The backward class of citizens cannot be identified only and exclusively

with reference to an economic criterion 22

. It is permissible to identify a

backward class of citizens with reference to occupation, income as well

caste.

10 In view of the decision of this Court in Indra Sawhney, the provisions for

reservation in matters of promotion under the Government Order of 1978, as

clarified by the Official Memorandum dated 1 June 1978 were saved for a period

of five years from 16 November 1992. Promotions already made were saved.

11 On 17 June 1995, Parliament acting in its constituent capacity adopted the

seventy-seventh amendment by which clause (4A) was inserted into Article 16 to

enable reservations to be made in promotion in favour of the SCs and STs 23

. The

21

Ibid at page 728 22

Ibid, paragraph 799 at page 728 23

Clause 16 (4A) : Nothing in this article shall prevent the State from making any provision for reservation in matters of promotion to any class or classes of posts in the services under the State in favour of the Scheduled

PART B

13

amendment came into force on 17 June 1995, before the expiry of five years from

16 November 1992 (the date on which the decision in Indra Sawhney was

pronounced). As a result of the decision in Indra Sawhney and the seventy-

seventh amendment to the Constitution, the provision for reservations made by

the Government of Karnataka under the Government Order of 1978 stood saved

and continued to operate.

12 On 10 February 1995, a Constitution Bench of this Court rendered a

judgment in R K Sabharwal v State of Punjab 24

(―Sabharwal‖) and held that:

(i) Once the prescribed percentage of posts is filled by reserved category

candidates by the operation of the roster, the numerical test of adequacy is

satisfied and the roster would cease to operate 25

;

(ii) The percentage of reservation has to be worked out in relation to the

number of posts which form the cadre strength. The concept of vacancy

has no relevance in operating the percentage of reservation 26

; and

(iii) The interpretation placed on the working of the roster shall operate

prospectively 27

from 10 February 1995.

13 On 1 October 1995, a two judge Bench of this Court held in Union of India

v Virpal Singh Chauhan 28

(―Virpal Singh‖) that the state could provide that even

if a candidate belonging to the SC or ST is promoted earlier on the basis of

Castes and the Scheduled Tribes which, in the opinion of the State, are not adequately represented in the services under the State.

24 (1995) 2 SCC 745

25 Ibid, paragraph 5 at page 750

26 Ibid, paragraph 6 at page 751

27 Ibid, paragraph 11 at page753

28 (1995) 6 SCC 684

PART B

14

reservation and on the application of the roster, this would entitle such a person

to seniority over a senior belonging to the general category in the feeder cadre.

However, a senior belonging to the general category who is promoted to a higher

post subsequently would regain seniority over the reserved candidate who was

promoted earlier. This rule came to be known as the catch-up rule. The two judge

Bench directed that the above principle would be followed with effect from the

date in the judgment in Sabharwal 29

.

14 Six months after the decision in Virpal Singh, on 1 March 1996, a three

judge Bench of this Court in Ajit Singh Januja v State of Punjab 30

(―Ajit Singh

I‖), adopted the catch-up rule propounded in Virpal Singh, to the effect that the

seniority between reserved category candidates and general candidates in the

promoted category shall continue to be governed by their inter se seniority in the

lower grades. This Court held that a balance has to be maintained so as to avoid

―reverse discrimination‖ and, a rule or circular which gives seniority to a candidate

belonging to the reserved category promoted on the basis of roster points would

violate Articles 14 and 16 of the Constitution.

15 On 24 June 1997, the Government of Karnataka issued a Government

Order 31

formulating guidelines in regard to the manner in which backlog

vacancies were required to be filled. On 3 February 1999, the Government of

29

10 February 1995 30

(1996) 2 SCC 715 31

G.O. No. DPAR 10 SCBC 97

PART B

15

Karnataka issued another Government Order 32

pursuant to Article 16 (4A)

stipulating a modified policy of reservation in matters of promotion. The 1999

Order provides for reservation in promotion to the extent of 15 per cent for SCs

and 3 per cent for STs of the posts in a cadre up to and inclusive of the lowest

category of group A posts in each service for which there is no element of direct

recruitment or, where the proportionate of direct recruitment does not exceed

66 2/3

per cent. While providing for the continuance of reservations in promotion,

the Government Order stipulated that reservation in favour of persons belonging

to the SCs shall continue to operate until their representation in a cadre reaches

15 per cent. Reservations in promotion for the STs would continue to operate

until their representation in a cadre reaches 3 per cent. Thereafter, reservation in

promotion shall continue only to maintain the representation to the extent of the

above percentages for the respective categories. On 13 April 1999, the

Government of Karnataka issued another Government Order 33

modifying the

1999 Order to provide that reservations in promotions in favour of the SCs and

STs shall continue to operate by applying the existing roster to the vacancies till

the representation of persons belonging to these categories reached 15 per cent

or 3 per cent as the case may be, respectively. Moreover, after the existing

backlog was cleared, the representation of persons belonging to SCs and STs

would be maintained to the extent of 15 per cent and 3 per cent of the total

working strength.

32

G.O. No. DPAR 21 SBC 97 33

Ibid

PART B

16

16 In Jagdish Lal v State of Haryana 34

, (―Jagdish Lal‖) a three judge Bench

of this Court took a view contrary to the decision in Ajit Singh I. The decision in

Jagdish Lal held that by virtue of the principle of continuous officiation, a

candidate belonging to a reserved category who is promoted earlier than a

general category candidate due to an accelerated promotion would not lose

seniority in the higher cadre. This conflict of decisions was resolved by a

Constitution Bench in Ajit Singh v State of Punjab 35

(―Ajit Singh II‖). The

Constitution Bench held that Article 16 (4A) is only an enabling provision for

reservation in promotion. In consequence, roster point promotees belonging to

the reserved categories could not count their seniority in the promoted category

from the date of continuance officiation in the promoted post in relation to general

category candidates who were senior to them in the lower category and who

were promoted later. Where a senior general candidate at the lower level is

promoted later than a reserved category candidate, but before the further

promotion of the latter, such a person will have to be treated as senior at the

promotional level in relation to the reserved candidate who was promoted earlier.

The Constitution Bench accordingly applied the catch-up rule for determining the

seniority of roster point promotees vis-à-vis general category candidates. The

Court held that any circular, order or rule that was issued to confer seniority to

roster point promotees would be invalid. However, the Constitution Bench

directed that candidates who were promoted contrary to the above principles of

law before 1 March 1999 (the date of the decision in Ajit Singh I) need not be

reverted.

34

(1997) 6 SCC 538 35

(1999) 7 SCC 209

PART B

17

17 Contending that there was no provision permitting seniority to be granted

in respect of roster point promotees belonging to the reserved categories, the

reservation policy of the State of Karnataka came to be challenged before this

Court in M G Badappanavar v State of Karnataka 36

(―Badappanavar‖). A three

judge Bench, relying on the decisions in Ajit Singh I, Ajit Singh II and

Sabharwal reiterated the principle that Article 16 (4A) does not permit the

conferment of seniority to roster point promotees. This Court held that there was

no specific rule in the State of Karnataka permitting seniority to be counted in

respect of a roster promotion. It held thus:

―12…The roster promotions were, it was held, meant only for

the limited purpose of due representation of backward

classes at various levels of service. If the rules are to be

interpreted in a manner conferring seniority to the roster-point

promotees, who have not gone through the normal channel

where basic seniority or selection process is involved, then

the rules, it was held will be ultra vires Article 14 and Article

16 of the Constitution of India. Article 16(4-A) cannot also

help. Such seniority, if given, would amount to treating

unequals equally, rather, more than equals.‖ 37

18 The conferment of seniority to roster point promotees of the reserved

categories would, in view of the court in Badappanavar, violate the equality

principle which was part of the basic structure of the Constitution. The Court

directed that the seniority lists and promotions be reviewed in accordance with its

directions but those who were promoted before 1 March 1996 on principles

contrary to Ajit Singh II and those who were promoted contrary to Sabharwal

before 10 February 1995 need not be reverted.

36

(2001) 2 SCC 666 37

Ibid at page 672

PART B

18

19 The Constitution (Eighty-fifth Amendment) Act 2001 was enacted with

effect from 17 June 1995. Article 16 (4A), as amended, reads thus:

―Nothing in this article shall prevent the State from making

any provision for reservation in matters of promotion, with

consequential seniority, to any class or classes of posts in

the services under the State in favour of the Scheduled

Castes and the Scheduled Tribes which, in the opinion of the

State, are not adequately represented in the services under

the State.‖ (Emphasis supplied)

The purpose of the amendment was to enable the grant of consequential

seniority to reserved categories promotees. The significance of the date on which

the eighty-fifth amendment came into force – 17 June 1995 – is that it coincides

with the coming into force of the seventy-seventh amendment which enabled

reservations in promotions to be made for the SCs and STs.

20 In 2002, the Karnataka State Legislature enacted the Reservation Act

2002. The law came into force on 17 June 1995. It provided for consequential

seniority to roster point promotees based on the length of service in a cadre,

making the catch-up rule propounded in Ajit Singh II inapplicable. The earlier

decision of this Court in Badappanavar had held that there was no specific rule

for the conferment of seniority to roster point promotees. By the enactment of the

Reservation Act 2002 with effect from 17 June 1995, the principle of

consequential seniority was statutorily incorporated as a legislative mandate.

21 The validity of the seventy-seventh and eighty-fifth amendments to the

Constitution and of the legislation enacted in pursuance of those amendments

PART B

19

was challenged before a Constitution Bench of this Court in Nagaraj. The

Constitution Bench analysed whether the replacement of the catch-up rule with

consequential seniority violated the basic structure and equality principle under

the Constitution. Upholding the constitutional validity of the amendments, this

Court held that the catch-up rule and consequential seniority are judicially

evolved concepts based on service jurisprudence. Hence, the exercise of the

enabling power under Article 16 (4A) was held not to violate the basic features of

the Constitution:

―79. Reading the above judgments, we are of the view that

the concept of ―catch-up‖ rule and ―consequential seniority‖

are judicially evolved concepts to control the extent of

reservation. The source of these concepts is in service

jurisprudence. These concepts cannot be elevated to the

status of an axiom like secularism, constitutional sovereignty,

etc. It cannot be said that by insertion of the concept of

―consequential seniority‖ the structure of Article 16(1) stands

destroyed or abrogated. It cannot be said that ―equality code‖

under Articles 14, 15 and 16 is violated by deletion of the

―catch-up‖ rule. These concepts are based on practices.

However, such practices cannot be elevated to the status of a

constitutional principle so as to be beyond the amending

power of Parliament. Principles of service jurisprudence are

different from constitutional limitations. Therefore, in our view

neither the ―catch-up‖ rule nor the concept of ―consequential

seniority‖ is implicit in clauses (1) and (4) of Article 16 as

correctly held in Virpal Singh Chauhan.‖ 38

22 The Constitution Bench held that Article 16 (4A) is an enabling provision.

The state is not bound to make reservations for the SCs and STs in promotions.

But, if it seeks to do so, it must collect quantifiable data on three facets:

(i) The backwardness of the class;

38

Supra 6 at page 259

PART B

20

(ii) The inadequacy of the representation of that class in public employment;

and

(iii) The general efficiency of service as mandated by Article 335 would not be

effected.

23 The principles governing this approach emerge from the following extracts

from the decision:

―107. …If the State has quantifiable data to show

backwardness and inadequacy then the State can make

reservations in promotions keeping in mind maintenance of

efficiency which is held to be a constitutional limitation on the

discretion of the State in making reservation as indicated by

Article 335. As stated above, the concepts of efficiency,

backwardness, inadequacy of representation are required to

be identified and measured… 39

…

117… in each case the Court has got to be satisfied that the

State has exercised its opinion in making reservations in

promotions for SCs and STs and for which the State

concerned will have to place before the Court the requisite

quantifiable data in each case and satisfy the Court that such

reservations became necessary on account of inadequacy of

representation of SCs/STs in a particular class or classes of

posts without affecting general efficiency of service as

mandated under Article 335 of the Constitution. 40

…

123. … In this regard the State concerned will have to show

in each case the existence of the compelling reasons,

namely, backwardness, inadequacy of representation and

overall administrative efficiency before making provision for

reservation. As stated above, the impugned provision is an

enabling provision. The State is not bound to make

reservation for SCs/STs in matters of promotions. However, if

they wish to exercise their discretion and make such

provision, the State has to collect quantifiable data showing

backwardness of the class and inadequacy of representation

39

Ibid at pages 270-271 40

Ibid at pages 276-277

PART B

21

of that class in public employment in addition to compliance

with Article 335. It is made clear that even if the State has

compelling reasons, as stated above, the State will have to

see that its reservation provision does not lead to

excessiveness so as to breach the ceiling limit of 50% or

obliterate the creamy layer or extend the reservation

indefinitely.‖ 41

The Constitution Bench held that the constitutional amendments do not abrogate

the fundamentals of equality:

―110…the boundaries of the width of the power, namely, the

ceiling limit of 50% (the numerical benchmark), the principle

of creamy layer, the compelling reasons, namely,

backwardness, inadequacy of representation and the overall

administrative efficiency are not obliterated by the impugned

amendments. At the appropriate time, we have to consider

the law as enacted by various States providing for reservation

if challenged. At that time we have to see whether limitations

on the exercise of power are violated. The State is free to

exercise its discretion of providing for reservation subject to

limitation, namely, that there must exist compelling reasons of

backwardness, inadequacy of representation in a class of

post(s) keeping in mind the overall administrative efficiency. It

is made clear that even if the State has reasons to make

reservation, as stated above, if the impugned law violates any

of the above substantive limits on the width of the power the

same would be liable to be set aside.‖ 42

These observations emphasise the parameters which must be applied where a

law has been enacted to give effect to the provisions of Article 16 (4A). The

legislative power of the state to enact such a law is preserved. The exercise of

the power to legislate is conditioned by the existence of ―compelling reasons‖

namely; the existence of backwardness, the inadequacy of representation and

overall administrative efficiency. Elsewhere in the decision, the Constitution

Bench treated these three parameters as ―controlling factors‖ for making

41

Ibid at page 278 42

Ibid at page 272

PART B

22

reservations in promotions for SCs and STs. They were held to be constitutional

requirements crucial to the preservation of ―the structure of equality of

opportunity‖ in Article 16. The Constitution Bench left the validity of the individual

enactments of the states to be adjudicated upon separately by Benches of this

Court.

24 In B K Pavitra I, a two judge Bench of this Court considered a challenge to

the Reservation Act 2002 providing for consequential seniority on the ground that

the exercise which was required to be carried out in Nagaraj had not been

undertaken by the State and there was no provision for the exclusion of the

creamy layer. The validity of the Reservation Act 2002 had been upheld by a

Division Bench of the Karnataka High Court. In B K Pavitra I, this Court struck

down Sections 3 and 4 of the Reservation Act 2002 as ultra vires Articles 14 and

16. The petitioner contended that the law laid down by this Court in

Badappanavar, Ajit Singh II and Virpal Singh remained applicable despite the

Constitution (Eighty-fifth Amendment) Act 2001. Moreover, it was contended that

the Government of Karnataka had not complied with the tests laid down in

Nagaraj and had failed to provide any material or data to show inadequacy of

representation. Moreover, no consideration was given to the issue of overall

administrative efficiency. The principal challenge was that an exercise for

determining ―backwardness‖, ―inadequacy of representation‖, and ―overall

efficiency‖ in terms of the decision in Nagaraj had not been carried out.

PART B

23

25 Relying on the decisions of this Court in Suraj Bhan Meena v State of

Rajasthan 43

, Uttar Pradesh Power Corporation Ltd v Rajesh Kumar 44

and S

Panneer Selvam v State of Tamil Nadu 45

(―Panneer Selvam‖), a two judge

Bench of this Court affirmed that the exercise laid down in Nagaraj for

determining ―inadequacy of representation‖, ―backwardness‖ and ―overall

efficiency‖ is necessary for recourse to the enabling power under Article 16 (4A)

of the Constitution. The Court held that the Government of Karnataka had failed

to place material on record showing that there was a compelling necessity for the

exercise of the power under Article 16 (4A). Hence, the directions laid down by

this Court in Nagaraj were not followed. Striking down Sections 3 and 4 of the

Reservation Act 2002, this Court held thus:

―29. It is clear from the above discussion in S. Panneer

Selvam case that exercise for determining ―inadequacy of

representation‖, ―backwardness‖ and ―overall efficiency‖, is a

must for exercise of power under Article 16(4-A). Mere fact

that there is no proportionate representation in promotional

posts for the population of SCs and STs is not by itself

enough to grant consequential seniority to promotees who are

otherwise junior and thereby denying seniority to those who

are given promotion later on account of reservation policy. It

is for the State to place material on record that there was

compelling necessity for exercise of such power and decision

of the State was based on material including the study that

overall efficiency is not compromised. In the present case, no

such exercise has been undertaken. The High Court

erroneously observed that it was for the petitioners to plead

and prove that the overall efficiency was adversely affected

by giving consequential seniority to junior persons who got

promotion on account of reservation. Plea that persons

promoted at the same time were allowed to retain their

seniority in the lower cadre is untenable and ignores the fact

that a senior person may be promoted later and not at the

same time on account of roster point reservation. Depriving

him of his seniority affects his further chances of promotion.

Further plea that seniority was not a fundamental right is

43

(2011) 1 SCC 467 44

(2012) 7 SCC 1 45

(2015) 10 SCC 292

PART B

24

equally without any merit in the present context. In absence of

exercise under Article 16(4-A), it is the ―catch-up‖ rule which

fully applies. It is not necessary to go into the question

whether the Corporation concerned had adopted the rule of

consequential seniority.‖ 46

The Court clarified that the decision will not affect those who have already retired

and availed of financial benefits. It was further directed that promotions granted to

existing employees based on consequential seniority are liable to be reviewed

and that the seniority list be revised in terms of the decision. Three months were

granted to take further consequential action. Petitions seeking a review of the

decision have been tagged with the present proceedings.

26 After the decision of this Court in B K Pavitra I, on 22 March 2017, the

Government of Karnataka constituted the Ratna Prabha Committee 47

headed by

the Additional Chief Secretary to the State of Karnataka to submit a report on the

backwardness and inadequacy of representation of SCs and STs in the State

Civil Services and the impact of reservation on overall administrative efficiency in

the State of Karnataka. The tasks entrusted to the Committee were to:

―1) Collect information on the cadre-wise representation of

Scheduled Castes and Scheduled Tribes in all the

Government Departments;

2) Collect information regarding backwardness of Scheduled

Castes and Scheduled Tribes; and

3) Study the effect on the administration due to the provision

of reservation in promotion to the Scheduled Castes and

Scheduled Tribes.‖

46

Supra 6 at page 641 47

G.O. No. DPAR 182 SeneNi 2011

PART B

25

27 On 5 May 2017, the Ratna Prabha Committee submitted a report, titled as

the ‗Report on Backwardness, Inadequacy of Representation and

Administrative Efficiency in Karnataka‘ 48

. The Government of Karnataka,

through its Department of Personnel and Administrative Reforms, submitted the

Ratna Prabha Committee report to the Law Commission of Karnataka on 8 June

2017. The Law Commission sought to opine on ‗whether the data collected and

reasons assigned by the Ratna Prabha Committee constitute a valid basis for

validating the law‘ and submitted its report on 27 July 2017.

28 In the meantime, the petitioners filed contempt petitions contending that

the directions of this Court in B K Pavitra I to the State of Karnataka to review

the seniority list were not complied with. The State of Karnataka filed applications

for extension of time for compliance. On 20 March 2018, this Court disposed of

the petitions rejecting the applications for extension of time for compliance with

the decision in B K Pavitra I and granted one month time to take any

consequential action. The State of Karnataka subsequently filed compliance

affidavits before this Court stating that the exercise directed by the decision in B

K Pavitra I had been carried out.

29 On the basis of the Ratna Prabha Committee report, the Government of

Karnataka introduced the Karnataka Extension of Consequential Seniority to

Government Servants Promoted on the Basis of Reservation (to the Posts in the

Civil Services of the State) Bill 2017. The Bill was passed by the Legislative

48

Ratna Prabha Committee report

PART B

26

Assembly on 17 November 2017 and by the Legislative Council on 23 November

2017. On 16 December 2017, the Governor of the Karnataka reserved the Bill for

the consideration of the President of India under Article 200 of the Constitution.

The Bill received the assent of the President on 14 June 2018 and was published

in the official Gazette on 23 June 2018.

30 Sections 3, 4 and 5 of the Reservation Act 2018 provides as follows :

―3. Determination of Seniority of the Government

Servants Promoted on the basis of Reservation.-

Notwithstanding anything contained in any other law for the

time being in force, the Government Servants belonging to

the Scheduled Castes and the Scheduled Tribes promoted in

accordance with the policy of reservation in promotion

provided for in the Reservation Order shall be entitled to

consequential seniority. Seniority shall be determined on the

basis of the length of service in a cadre:

Provided that the seniority inter-se of the Government

Servants belonging to the Scheduled Castes and the

Scheduled Tribes as well as those belonging to the

unreserved category, promoted to a cadre, at the same time

by a common order, shall be determined on the basis of their

seniority inter-se, in the lower cadre.

Provided further that where the posts in a cadre, according to

the rules of recruitment applicable to them are required to be

filled by promotion from two or more lower cadres,-

(i) The number of vacancies available in the promotional

(higher) cadre for each of the lower cadres according to the

rules of recruitment applicable to it shall be calculated; and

(ii) The roster shall be applied separately to the number of

vacancies so calculated in respect of each of those lower

cadres:

Provided also that the serial numbers of the roster points

specified in the Reservation Order are intended only to

facilitate calculation of the number of vacancies reserved for

promotion at a time and such roster points are not intended to

determine inter-se seniority of the Government Servants

belonging to the Scheduled Castes and the Scheduled Tribes

vis-a-vis the Government Servants belonging to the

unreserved category promoted at the same time and such

PART B

27

inter-se seniority shall be determined by their seniority inter-

se in the cadre from which they are promoted, as illustrated in

the Schedule appended to this Act.

4. Protection of consequential seniority already

accorded from 27th April 1978 onwards.- Notwithstanding

anything contained in this Act or any other law for the time

being in force, the consequential seniority already accorded

to the Government servants belonging to the Scheduled

Castes and the Scheduled Tribes who were promoted in

accordance with the policy of reservation in promotion

provided for in the Reservation Order with effect from the

Twenty Seventh Day of April, Nineteen Hundred and Seventy

Eight shall be valid and shall be protected and shall not be

disturbed.

5. Provision for review.- All promotions to the posts

belonging to the State Civil Services shall be within the extent

and in accordance with the provisions of the reservation

orders and other rules pertaining to method of recruitment

and seniority. The Appointing Authority shall revise and

redraw the existing seniority lists to ensure that the

promotions are made accordingly:

Provided that subsequent to such a review, wherever it is

found that Government Servants belonging to the Scheduled

Castes and Scheduled Tribes were promoted against

reservation and backlog vacancies in excess or contrary to

extent of reservation provided in the reservation orders shall

be adjusted and fitted with reference to the roster points in

accordance with the reservation orders issued from time to

time by assigning appropriate dates of eligibility. In case, if

persons belonging to the Scheduled Castes and the

Scheduled Tribes who have already been promoted against

reservation or backlog vacancies in excess or contrary to the

extent of reservation provisions cannot get adjusted and fitted

against the roster points they shall be continued against

supernumerary posts, to be created by the concerned

administrative department presuming concurrence of Finance

Department, in the cadres in which they are currently working,

till they get the date of eligibility for promotion in that cadre.‖

Section 9 provides for the validation of action taken in respect of promotions

since 27 April 1978:

―9. Validation of action taken under the provisions of

this Act.- Notwithstanding anything contained in any

PART B

28

Judgment, Decree or Order of any court, tribunal or other

authority contrary to section 3 and 4 of this Act any action

taken or done in respect of any promotions made or

purporting to have been made and any action or thing taken

or done, all proceedings held and any actions purported to

have been done since 27th April, 1978 in relation to

promotions as per sections 3 and 4 of this Act, before the

publication of this Act shall be deemed to be valid and

effective as if such promotions or action or thing has been

made, taken or done under this Act and accordingly:- (a) no

suit or other proceedings shall be maintained or continued in

any court or any tribunal or before any authority for the review

of any such promotions contrary to the provisions of this Act;

and (b) no court shall enforce any decree or order to direct

the review of any such cases contrary to the provisions of this

Act.‖

Section 1 (2) provides that the Reservation Act 2018 came into force with effect

from 17 June 1995 (the effective date of the seventy-seventh and eighty-fifth

constitutional amendments).

31 These proceedings were instituted to assail the vires of the Reservation

Act 2018. The principal contention which has been urged is that the Reservation

Act 2018 does not take away basis of the decision of this Court in B K Pavitra I

and is ultra vires. All matters have been admitted for hearing and tagged

together.

32 On 27 July 2018, when the batch of cases was listed for hearing, it was

suggested by this Court that the status quo may not be altered pending

consideration of the matter. The Advocate General for the State of Karnataka

orally agreed and accepted an order of status quo. The Government of Karnataka

issued a circular on 3 August 2018 with a direction to maintain status quo and not

PART B

29

affect the process of promotion/demotion till further orders from the government.

These directions were issued to all autonomous bodies, universities, public

enterprises, commissions, corporations, boards and to institutions availing aid

from the government under their administrative control.

33 In Jarnail Singh v Lachhmi Narain Gupta 49

, (―Jarnail‖) a Constitution

Bench of this Court considered whether the decision in Nagaraj requires to be

referred to a larger Bench since:

(i) It requires the state to collect quantifiable data showing backwardness of

the SCs and STs contrary to the nine judge Bench decision in Indra

Sawhney;

(ii) The creamy layer principle was not applied to SCs and STs in Indra

Sawhney; and

(iii) In applying the creamy layer principle, Nagaraj conflicts with the decision

in E V Chinnaiah v State of AP 50

(―Chinnaiah‖).

34 In Jarnail, the Constitution Bench held that :

(i) The decision in Chinnaiah holds, in essence, that a state law 51

cannot

further sub-divide the SCs into sub categories. Such an exercise would be

violative of Article 341(2) since only an Act of Parliament and not the state

legislatures can make changes in the Presidential list. Chinnaiah did not

dwell on any aspect on which the constitutional amendments were upheld

49

2018 (10) SCC 396 50

(2005) 1 SCC 394 51

The court was considering the provisions of the Andhra Pradesh Scheduled Caste (Rationalisation of Reservations) Act 2000

PART B

30

in Nagaraj. Hence, it was not necessary for Nagaraj to advert to the

decision in Chinnaiah. Chinnaiah dealt with a completely different

problem and not with the constitutional amendments, which were dealt with

in Nagaraj 52

;

(ii) The decision of the Constitution Bench in Nagaraj, insofar as it requires

the state to collect quantifiable data on backwardness in relation to the

SCs and STs is contrary to Indra Sawhney and would have to be declared

to be bad on this ground 53

; and

(iii) Constitutional courts, when applying the principle of reservation will be

within their jurisdiction to exclude the creamy layer on a harmonious

construction on Articles 14 and 16 along with Articles 341 and 342 54

. The

creamy layer principle is an essential aspect of the equality code.

35 On 12 October 2018, the State of Karnataka submitted before this Court

that since a legislation has been enacted by the state legislature and in view of

the judgment of the Constitution Bench in Jarnail, the State would no longer

proceed on the oral assurance of the Advocate General and would not be bound

to it. On the other hand, it was urged by learned Counsel appearing for the

petitioners that the intent of the Reservation Act 2018 was only to nullify the effect

of the judgment in B K Pavitra I. Counsel urged that in view of the decisions of

this Court including those in Shri Prithvi Cotton Mills Ltd v Broach Borough

Municipality 55

(―Prithvi Cotton Mills Ltd‖) and Madan Mohan Pathak v Union

52

Supra 49, paragraph 22 at page 422-423 53

Ibid, paragraph 24 at page 424 54

Ibid, paragraph 26 at page 425-426 55

(1969) 2 SCC 283

PART B

31

of India (―Madan Mohan Pathak‖) 56

, it was not open to the legislature to render

a judgment of this Court ineffective without taking away its basis or foundation.

Since the case was of an urgent nature, the proceedings were listed on 23

October 2018 for commencement of final hearing.

36 On 27 February 2019, the State of Karnataka issued a Government

Order 57

directing that:

―In the circumstances explained in the preamble, the following

instructions are hereby issued subject to the conditions that

the officers/officials, who have been reverted, shall be

reposted to the cadres held by them immediately prior to their

reversion and if vacant posts are not available in those

cadres, supernumerary posts shall be created to

accommodate them. It is also ordered that the

officers/officials working at present in those cadres, belonging

to any category, shall not be reverted.‖

The Government Order was made subject to the outcome of these proceedings.

On 1 March 2019, this Court granted a stay on the operation of the Government

Order dated 27 February 2019. This Court observed that since the case was in

the concluding stages of the hearing, it would not be appropriate to alter the

present status when the matter was in seisin of the Court.

56

(1978) 2 SCC 50 57

G.O. No. DPAR 186 SRS 2018

PART C

32

C Submissions

C.I Petitioners

37 In adjudicating upon the challenge to the constitutional validity of the

Reservation Act 2018, we have heard the erudite submissions of Dr Rajeev

Dhavan, learned Senior Counsel appearing on behalf of the Petitioners.

Prefacing his submissions, Dr Rajeev Dhavan has adverted to the following

issues which arise for the determination of this Court:

A Is the Reservation Act 2018 valid?

(a) Does it not peremptorily overrule the decision of this Court in B K

Pavitra I without altering the basis of the decision?

(b) Does it violate the law laid down by this Court in Badappanavar on

seniority?

(c) Does the background to the enactment to the Reservation Act 2018

reveal a manifest intent to overrule the decision in B K Pavitra I?

(d) Was the reference of the Bill by the Governor of Karnataka to the

President under Article 200 of the Constitution and the subsequent

events which took place constitutionally valid? In this context, could

the Bill have been brought into force without the assent of the

Governor?

PART C

33

B Is the Reservation Act 2018 compliant with the principles enunciated

in the Constitution Bench decisions in Nagaraj and Jarnail? Does the

report of the Ratna Prabha Committee dated 5 May 2017 constituted

an adequate and appropriate basis to support the validity of the Act

and its implementation?

C Does the Reservation Act 2018 apply in the present writ petitions

(instituted by B K Pavitra and Shivakumar) to those departments

where there is over representation or in public corporations not

covered by the Ratna Prabha report or the legislation?

38 While we will be dealing with the submissions urged by Dr Dhavan in the

course of our analysis, it would be appropriate at this stage to advert to the

salient aspects of the submissions under the following heads:

A Usurpation of judicial power

39 Dr Dhavan has urged that the Reservation Act 2018 was enacted in a

hurry with no purpose other than to overrule the decision in B K Pavitra I, while

the issue of implementation was still pending. The decision in B K Pavitra I was

rendered on 19 February 2017. On 22 March 2017, a Government Order was

issued appointing the Additional Chief Secretary to submit a report on

backwardness, inadequacy of representation and the impact of reservation on

efficiency. The report was submitted on 5 May 2017. On 26 July 2017, the report

PART C

34

was accepted by the State Cabinet which constituted a sub-committee to

examine the matter and submit a draft Bill. The State Law Commission

recommended the State to pass a legislation with retrospective effect by curing

the infirmities and factors noticed in the decision in B K Pavitra I. On 4 August

2017, the Cabinet Sub-Committee submitted its decision based on the report. On

7 August 2017, the Cabinet approved the proposed Bill. The Bill was introduced

in the Karnataka State Legislative Assembly on 14 November 2017 and was

passed on 17 November 2017. The Bill was passed by the State Legislative

Council on 23 November 2017 and was submitted to the Governor on 6

December 2017. The Bill was reserved by the Governor for the consideration of

the President. On 15 February 2018, 9 March 2018 and 18 April 2018, the Union

Government in the Ministry of Home Affairs sought clarifications from the State

government which were provided on 16 March 2018 and 23 April 2018. The Bill

received the assent of the President on 14 June 2018, and was published in the

official Gazette and came into force on 23 June 2018.

40 On the basis of the above facts, Dr Dhavan submitted that:

(i) There was no compelling necessity to overrule B K Pavitra I ―except

political necessities‖;

(ii) A comparison of the provisions of the Reservation Act 2002 with the

Reservation Act 2018 indicates that:

(a) The Reservation Act 2018 is substantively the same as the Reservation

Act 2002;

PART C

35

(b) The change in the basis of the decision in B K Pavitra I is on the

factum of the Ratna Prabha Committee report;

(c) ―Compelling necessities‖ are mentioned but their existence is not

demonstrated;

(d) The title of the Reservation Act 2018 is limited to consequential

seniority which is not mentioned in the law;

(e) Section 5 allows for an unlimited backlog and the creation of

supernumerary posts for SCs and STs;

(f) Section 5 presumes the permission of the Finance Department and

visualizes an ―excess‖, which will invalidate the law; and

(g) Section 9 brazenly overrules and goes beyond the date of 17 June

1995 and postulates that in future a review of the cases is forbidden.

B Violation of the separation of powers

41 Separation of powers postulates a constitutional division between

legislative and judicial functions. In this context, the submission is:

(a) The legislative power is distinct from the judicial power;

(b) The legislature cannot lawfully usurp judicial power by sitting in appeal

over any judicial decision by attempting to overturn it;

(c) Any statute which seeks to overturn a judicial decision must be within the

legislative competence of the legislature under the Seventh Schedule to

the Constitution;

(d) Any such statute must change the basis of the law;

PART C

36

(e) The decision of a court will always be binding unless the law or conditions

underlying the legislation which was held to be invalid are so

fundamentally altered so that a different result would enure;

(f) While a legislation may be retroactive, an interim or final direction must be

obeyed especially when rights are conferred;

(g) A new legislation can be challenged on the basis that it violates the

fundamental rights; and

(h) Unless the basis of a legislation which is found to be ultra vires has been

altered, the mere enactment of a new legislation would constitute a brazen

overruling of the law, which is impermissible.

42 Dr Dhavan urges that Reservation Act 2018 will not pass muster, when it is

assessed in the context of the principles enunciated by the decisions of this Court

in (i) Prithvi Cotton Mills Ltd, (ii) Madan Mohan Pathak, (iii) S R Bhagwat v

State of Mysore 58

, (iv) Bakhtawar Trust v M D Narayan 59

, (v) Delhi Cloth &

General Mills Co. Ltd v State of Rajasthan 60

, (vi) Re Cauvery 61

, (vii) S T Sadiq

v State of Kerala 62

and (viii) Medical Council of India v State of Kerala 63

.

43 Explaining the applicability of the above principles on facts, Dr Dhavan

urged that after the decision of this Court in B K Pavitra I, the State Government

filed applications for extension of time on 9 May 2017 and 8 September 2017 64

.

58

(1995) 6 SCC 16 59

(2003) 5 SCC 298 60

(1996) 2 SCC 449 61

(1993) Supp (1) SCC 96 62

(2015) 4 SCC 400 63

(2018) 11 SCALE 141 64

M.A. Nos. 730-756 of 2017

PART C

37

This Court extended time to revise the seniority lists till 30 November 2017 and

for consequential actions by 15 January 2018. On 15 January 2018, the State

Government moved before this Court seeking extension of time for implementing

the decision in B K Pavitra I. On 29 January 2018, this Court finally granted time

until 15 March 2018. On 17 March 2018, the State moved before this Court for

extension of time and on 20 March 2018, while disposing of certain contempt

petitions and other applications, one month‘s time was granted to take

consequential action. On 25 April 2018, this Court directed the State to file a

further affidavit (by 1 May 2018) indicating that promotions and demotions have

been duly effected. On 9 May 2018, this Court directed the State to file an

affidavit to the effect that the judgment in B K Pavitra I had been fully complied

with and the hearing was posted for 4 July 2018. On 28 June 2018, the State of

Karnataka informed this Court that the ―further process have been stalled

because of the enactment of the new legislation and its publication in the Gazette

on 23 June 2018‖. On 7 August 2018, the State of Karnataka filed an interim

application seeking permission of this Court to implement the Reservation Act

2018. It has been urged that contrary to what was stated by the state

Government, there was no compliance of the decision in B K Pavitra I. In this

background, it has been submitted that the state has undertaken an exercise to

overrule B K Pavitra I which constitutes a clear usurpation of judicial power.

PART C

38

C Lack of compliance with Nagaraj and Jarnail

44 Dr Dhavan assails the report of the Ratna Prabha Committee on the

ground that is was not in compliance with Nagaraj and Jarnail. Nagaraj

postulates that:

(i) The backlog should not extend beyond three years;

(ii) Excessive reservation would invalidate the exercise of power; and

(iii) There is a theory of guided power under which a failure to follow the above

conditionalities would result in reverse discrimination.

45 According to the submission, the decision in Nagaraj:

(a) Deploys the methodology that the seventy-seventh, eighty-first, eighty-

second and eighty-sixth amendments were only enabling and were valid.

The conditionalities for a valid exercise of the enabling power are two-fold:

(i) The existence of compelling reasons namely, backwardness,

inadequacy of representation and overall administrative efficiency

requiring quantifiable data; and

(ii) Excessiveness, which postulates that the ceiling limit of fifty per cent

is not transgressed, the creamy layer is not obliterated and

reservation is not extended indefinitely.

(b) The methodology of Nagaraj was approved both in I R Coelho v State of

TN 65

and Jarnail; and

65

(2007) 2 SCC 1

PART C

39

(c) The decision in Jarnail, while upholding the methodology adopted in

Nagaraj held that there is a constitutional presumption which obviates the

need for quantifiable data on the backwardness of SCs and STs and

hence that part of Nagaraj was held to be contrary to the decision in Indra

Sawhney. The application of the creamy layer test was held to be a

requirement for SCs and STs and other principles or applications

enunciated in Nagaraj were held to be valid.

46 In this background, the Ratna Prabha Committee report is assailed on the

following grounds:

(i) The chapter on backwardness is not necessary;

(ii) Inadequacy of representation is examined over 30 pages;

(iii) The data collected is over 32 years in thirty one government departments;

(iv) No data exists in 1986;

(v) The data indicates that STs are adequately represented from 1999 to 2015

but the average of 31 years is 2.70;

(vi) No data has been collected from public sector undertakings, boards,

corporations, local bodies, grant-in-aid institutions, among others, and it is

assumed that the data is representative in nature;

(vii) The representation in Public Works Department (―PWD‖) and Karnataka

Power Transport Corporation Limited (―KPTCL‖) is adequate;

(viii) The data collected is with respect to the availability of vacancies and not

posts, contrary to the requirements laid out in Sabharwal‟s case;

PART C

40

(ix) The data is on sanctioned posts and not posts which have been filled;

(x) The data is not cadre based but based on grades A, B, C and D even

though Jarnail requires the data to be on the basis of cadre;

(xi) The report erroneously assumed that grades A, B, C and D correspond to

cadres;

(xii) The report candidly admits that ―in some departments, corporations like

PWD and KPTCL there may be over representation of the percentage

mandated‖;

(xiii) On administrative efficiency:

(a) The data is based on general considerations such as economic

development;

(b) The efficiencies adverted to in matters of administrative, policy and

service are general; and

(c) Reliance which has been placed is on performance reports.

(xiv) The state has followed a strange method of back door entry by filling up

vacancies not by selection but through toppers from universities in various

departments for gazetted grade A and B posts.

D Reservation of the Bill to the President

47 Dr Dhavan urged that from the counter affidavit filed by the State

Government, it is evident that:

(i) The view of the State government was that given the legislative

competence of the state legislature, the ―Bill was not required to be

reserved‖ for the assent of the President;

PART C

41

(ii) On 6 December 2017, the Governor of Karnataka considered it appropriate

to refer the Bill to the President in view of the decision in B K Pavitra I and

the ―importance of the issue and the constitutional interpretation involved in

the matter‖ under Article 200;

(iv) The State government on the Bill being forwarded to the President

continued to maintain that the Bill neither attracted the second proviso to

Article 200 nor did it deal with a matter which was repugnant to a Union

law on an entry falling in List III of the Seventh Schedule. Hence, the State

government opined that there did not appear to be any situation warranting

the reservation of the Bill for the consideration of the President. Hence, it

has been urged that it may be:

(a) The reference by the Governor on 6 December 2017 to the

President simply stated that since a constitutional interpretation was

required, the Bill was reserved for the President; however no

specific issues were referred; and

(b) The State government forwarded the Bill to the President, recording

at the same time that there was no reason to refer.

(v) The Union Government invited reasons for the reference to which

responses were made by the State Government in its clarification;

(vi) The Governor was altogether by-passed in this process; and

(vii) The Governor has the exclusive authority under Article 200 on the

reference and must formulate a specific reference, which was not done.

The Central Government, it was urged, cannot create a reference which

has not been made by the state.

PART C

42

48 In order to buttress his submissions, Dr Dhavan relied upon the decisions

in Kaiser-I-Hind Pvt Ltd v National Textile Corporation Ltd 66

, Gram

Panchayat of Village Jamalpur v Malwinder Singh 67

(―Gram Panchayat of

Village Jamalpur‖), Hoechst Pharmaceuticals Ltd v State of Bihar 68

(―Hoechst Pharmaceuticals Ltd‖) and Nabam Rebia and Bamang Felix v

Deputy Speaker Arunachal Pradesh Legislative Assembly 69

(―Nabam

Rebia‖).

Dr Dhavan urged that:

(i) There was no valid reference by the Governor in the absence of specificity

on the matter of reference;

(ii) The State government consistently indicated that there was no reason to

refer the Bill to the President;

(iii) The Union Government could not have created a reference where none

existed; and

(iv) The reference was unconstitutional and the assent of the Governor was

not obtained.

E Seniority including consequential seniority

49 The submissions of Dr Dhavan are:

(i) Seniority is determined by the Seniority Rules 1957;

66

(2002) 8 SCC 182 67

(1985) 3 SCC 661 68

(1983) 4 SCC 45 69

(2016) 8 SSC 1

PART C

43

(ii) The decision in Badappanavar held that there was no specific rule

providing for consequential seniority in the Seniority Rules 1957;

(iii) The amendments in the Seniority Rules 1957 on 18 August 2006 did not

effect any change to unsettle the decision in Badappanavar;

(iv) The Reservation Act 2002 attempted to overrule Badappanavar and was

eventually invalidated in B K Pavitra I;

(v) The Reservation Act 2018 mentions consequential seniority in its title yet

Section 5 makes no reference of it and in fact reinforces the Seniority

Rules 1957 by implication. The reference to the Rules in Section 5 can

only be in the context of the Seniority Rules 1957 as amended. The

Seniority Rules 1957 will override the administrative orders of 27 April

1978;

(vi) The Government Order dated 27 April 1978 specifically adverts to Rules 4

or 4-A (as the case may be) of the Seniority Rules 1957;

(vii) No seniority can be conveyed by filling up of backlog and creating excess

or supernumerary posts; and

(viii) The proviso to Section 5 would be liable to be struck down for its

excessiveness.

50 In substance, Dr Dhavan‘s are as follows:

(i) Every administrative action or legislation has to be Nagaraj compliant as

explained in Jarnail;

PART C

44

(ii) After the decision in B K Pavitra I, the State of Karnataka hurriedly

enacted the Reservation Act 2018 without demonstrating any compelling

necessity;

(iii) The Governor of Karnataka reserved the Bill for the President without

delineating the exact reasons for doing so. Even while forwarding the Bill,

the State government maintained that there was no reason to make a

reference to the President. The queries exchanged subsequently would

not constitute a valid reference;

(iv) The Ratna Prabha Committee report is flawed and does not establish

inadequacy of representation and impact on administrative efficiency;

(v) The Reservation Act 2018 is similar to the Reservation Act 2002 except for

(i) Section 5 while mandates reservations; and (ii) Section 9 which

overrules all decisions of the past and pre-empts challenges in the future;

(vi) The Seniority Rules 1957 continue not to cover consequential seniority and

by the repeal of the Reservation Act 2002, the decision in Badappanavar

continues to be good law;

(vii) The uncontrolled backlog is not valid;

(viii) A proper exercise must be post and not vacancy based, it must be based

on cadres and not on groups A to D;

(ix) The counter affidavit of the State admits the flaws of the process denying

curative effect to the exercise; and

(x) The Reservation Act 2018 has failed to pass muster and its non-compliant

with the decisions in Nagaraj and Jarnail.

PART C

45

51 Mr Shekhar Naphade, learned Senior Counsel submitted that:

(i) The decision in B K Pavitra I has attained finality and a subsequent

change in law cannot abrogate the principle of res judicata;

(ii) As held in the decision of this Court in Pandit M S M Sharma v Dr

Krishna Sinha 70

, whether an earlier judgment is right or wrong is not

material to the applicability of the doctrine of res judicata;

(iii) The subsequent decision in Jarnail is not a ground for review and, in

any event, a review of B K Pavitra I by the state will not lie;

(iv) In view of the explanation to Order XLVII of the CPC, a reversal on a

question of law in a subsequent decision of a superior court is not a

ground for review;

(v) An error of law is no ground for review (State of West Bengal v Kamal

Sengupta 71

);

(vi) The Reservation Act 2018 is based on a report which furnishes factual

data: this could have been furnished in the earlier round. The

legislature has taken recourse to exercise of judicial power;

(vii) The provisions of the Reservation Act 2018 are virtually the same as

those of the Reservation Act 2002;

(viii) The basis of legislative intervention was the collection of data: the

attempt is to place fresh material before the Court to review its decision

in B K Pavitra I. There is no change in law;

(ix) Retrospectivity of the Reservation Act 2018 from 1978 is arbitrary;

70

AIR 1960 SC 1186 71

(2008) 8 SCC 612

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46

(x) There is no change in the basis of the law. The basis is a change in the

factual matrix which is not available as a ground for review;

(xi) The Ratna Prabha Committee report has collected no substantive

material on the impact of reservation in promotion on the efficiency of

administration;

(xii) The second proviso to Article 200 and Article 254 (2) of the Constitution

are exhaustive of the constitutional power of the Governor to reserve a

Bill for the assent of the President;

(xiii) The Ratna Prabha Committee report does not deal with the aspect of

creamy layer which had been duly considered in Jarnail;

(xiv) The Ratna Prabha Committee dwelt on groups and not on cadres. The

data includes direct recruits as well as promotees, whereas the present

case is only about promotion; and

(xv) Data was collected only from thirty one government departments and

not from public sector undertakings.

52 Supplementing the submissions of Dr Dhavan, Mr Puneet Jain, learned

Counsel appearing on the behalf of the petitioners has adverted to the following

issues which arise for the consideration of this Court:

(i) Section 3 of the Reservation Act 2018 only seeks to extend consequential

seniority retrospectively to vacancy based roster point promotees and is

not concerned with the state exercising its enabling power to provide for

reservation in promotions. The Government Order 72

dated 27 April 1978 by

72

G.O. No. DPAR 29 SBC 77

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47

which reservation for persons belonging to SCs and STs in specified

categories of promotional posts was introduced cannot be ―justified‖ by a

satisfaction on the basis of the Ratna Prabha Committee report;

(ii) Article 16 (4A) confers a discretion upon the state to provide for

reservations in promotion with or without consequential seniority. Nagaraj

mandates that there have to exist compelling reasons and the satisfaction

of the state before exercise of its powers under Article 16 (4A). In view of

the decision in Panneer Selvam, automatic conferment of consequential

seniority can no longer be sustained; and

(iii) The fact that the eighty-fifth amendment has been made retrospective from

17 June 1995 cannot enable the state to make a provision for the first time

by exercising powers retrospectively and consequently taking away vested

rights which legitimately accrued upon the general category employees.

C.2 Submissions for the respondents and intervenors

53 Appearing for the State of Karnataka, Mr Basava Prabhu S Patil, learned

Senior Counsel submitted thus:

A The basis of B K Pavitra I has been altered

(i) The Reservation Act 2018 has taken away the basis of the judgment in B

K Pavitra I and the protection of seniority with retrospective effect which is

permissible in law:

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48

(a) The Reservation Act 2018 does not seek to overrule or nullify

simpliciter the decision in B K Pavitra I. The law was enacted to

provide consequential seniority for roster point promotees after

collecting data showing the existence of the compelling reasons of :

(i) backwardness; (ii) inadequacy of representation; and (iii) overall

efficiency. Hence, the Reservation Act 2018 removes the basis of

the decision in B K Pavitra I;

(b) The state legislature is competent to enact a law with retrospective

or retroactive operation. The legislative competence of the State

Legislature to enact law is traceable to Article 16 (4A). Merely

because the legislation confers seniority with effect from 1978, will

not lead to its invalidation (Cheviti Venkanna Yadav v State of

Telangana 73

(―Cheviti Venkanna Yadav‖), Utkal Contractors &

Joinery (P) Ltd v State of Orissa 74

(―Utkal Contractors and

Joinery (P) Ltd‖) and State of Himachal Pradesh v Narain

Singh 75

(―Narain Singh‖);

(c) Sections 3 and 4 of the Reservation Act 2018 came into operation

on 17 June 1995, on which date the seventy-seventh and eighty-fifth

amendments to the Constitution came into effect, thereby enabling

reservations to be made in promotion together with consequential

seniority. The Reservation Act 2018 protects consequential seniority

accorded from 27 April 1978 (the date of the reservation order) in

73

(2017) 1 SCC 283 74

(1987) Supp. SCC 751 75

(2009) 13 SCC 165

PART C

49

light of the data collected which shows the inadequacy of

representation;

(d) In terms of the decision in Virpal Singh, the catch-up rule was to be

applied with effect from 10 February 1995 (i.e. the date of the

judgment in Sabharwal). According to the decision in Ajit Singh II,

promotions granted prior to 1 March 1996 without following the

catch-up rule are protected. Badappanavar protects the promotions

of reserved candidates based on consequential seniority which took

place before 1 March 1996;

(e) While judicial review allows courts to declare a statute as

unconstitutional if it transgresses constitutional limits, courts are

precluded from inquiring into the propriety or wisdom underlying the

exercise of the legislative power. The motives of the legislature in

enacting a law are incapable of being judicially evaluated; and

(f) Seniority is not a vested or an accrued right and hence it is open for

the legislature to enact a law for dealing with it.

(ii) The Reservation Act 2018 is not of the same genre of legislation dealt with

in the decision of Madan Mohan Pathak:

(a) Madan Mohan Pathak involved a challenge by the employees of

the Life Insurance Corporation to the constitutional validity of a

Parliamentary law which attempted to render ineffective a settlement

with employees for the payment of bonus. The judgment does not

PART C

50

deal with a case where the basis of the invalidity of a legislation

noticed in a judicial decision is taken away by a subsequent law;

and

(b) Madan Mohan Pathak in fact, notices that in the case of a

declaratory judgment holding an action to be invalid, validating

legislation to remove the defect is permissible.

(iii) The collection of data by the State must demonstrate the presence of

compelling reasons namely, (a) inadequacy of representation; (b)

backwardness; and (c) overall administrative efficiency as enunciated in

Nagaraj and B K Pavitra I;

(iv) The decision in Indra Sawhney holds that the question as to whether a

backward class of citizens is not adequately represented in the services

under the state is a matter of subjective satisfaction;

(v) Nagaraj also notices the position that there is a presumption that the state

is in the best position to define and measure merit and that there is no

fixed yardstick to identify and measure the three factors on which

quantifiable data has to be collected;

(vi) The decision in Jarnail also holds that the test of determining the

adequacy of representation in promotional posts is left wisely to the states;

and

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51

(vii) The Reservation Act 2018 was enacted after the State was satisfied about

the existence of the three compelling reasons.

B The Ratna Prabha Committee has dealt with all the three facets

constituting the „compelling reasons‟:

1 Backwardness

(i) The decision in Jarnail has clarified that there is no requirement of collecting

quantifiable data on the backwardness of SCs and STs. The observation in

Nagaraj is contrary to the larger Bench decision in Indra Sawhney.

(ii) Yet, in any event, the Ratna Prabha Committee considered the

backwardness of SCs and STs in view of the dictum in Nagaraj which then

held the field. The Committee after carrying out the exercise came to the

conclusion that the requirement of backwardness is satisfied.

2 Inadequacy of representation

(i) Chapter II of the Ratna Prabha Committee report considered the

inadequacy of representation and records a summary of its conclusions in

paragraphs 2.5 and 2.6;

(ii) It is misleading to assert that the State did not collect cadre wise data.

Para 2.4.1 indicates that the government took into account the data for

groups A, B, C and D to draw a conclusion about the inadequacy of

representation;

PART C

52

(iii) The decisions in Indra Sawhney and Sabharwal are clear in postulating

that persons belonging to the SCs and STs who are appointed against

general category posts/vacancies are not to be reckoned for ascertaining

over representation; and

(iv) It is a matter of common experience that for most of the group D posts

such as municipal sweepers, only persons belonging to SCs and STs

apply. Over representation in group D posts which results from general

category candidates keeping away from them is no ground to deny

promotion to group D employees recruited against the reserved category.

3 Administrative efficiency

(i) Para 3.12 of Chapter III of the Ratna Prabha Committee report has

considered all relevant aspects before coming to the conclusion that

reservations in promotion do not affect administrative efficiency;

(ii) Promotions are made on the basis of seniority-cum-merit. [Rule 19(3)(a) of

the Rules 1977] Only those candidates who fulfil the criteria of

merit/suitability are promoted based on seniority. Since this criterion is

applicable even in respect of roster promotions, the efficiency of

administration is not adversely impacted; and

(iii) On promotion, a candidate is required to serve a statutory period of

officiation before being confirmed in service. This applies to all candidates

including roster point promotees and ensures that the efficiency of

administration is not adversely affected.

PART C

53

C The challenge on the ground that the Reservation Act 2018 does not

exclude the benefit of consequential seniority in respect of the creamy

layer in terms of the decision in Jarnail is baseless:

(i) Creamy layer as a concept can be applied only at the entry level or at

appointment and has no application while granting reservations in

promotion and allowing for consequential seniority. The Reservation Act

2018 provides only for consequential seniority and the extent of

reservation granted to SCs and STs at the entry level/ in appointment is

not under challenge;

(ii) Even assuming that the concept of creamy layer can be applied at the

stage of promotion, it is inapplicable to the conferment of consequential

seniority. Consequential seniority is not an additional benefit but a

consequence of promotion;

(iii) Appointment to a post or progression in career based on promotion cannot

be treated as acquisition of creamy layer status. In fact, the decision in

Jarnail makes it clear that the concept of creamy layer applies only to the

entry stage;

(iv) Nagaraj does not hold that the exclusion of the creamy layer is a pre-

condition for the exercise of the enabling power under Article 16 (4A) for

providing promotion or consequential seniority;

(v) In the decision in B K Pavitra I, the challenge to the Reservation Act 2002

was accepted on the ground that the State had not carried out an exercise

for determining inadequacy of representation, backwardness and overall

PART C

54

efficiency of administration. B K Pavitra I did not accept the plea of the

applicability of creamy lawyer principle to consequential seniority; and

(vi) Under the Reservation Order 1978, reservations in promotion are

restricted up to the lowest category of class I post.

D There is no basis in the challenge that the Reservation Act 2018 does

not meet the proportionality test and results in over representation.

(i) In view of the Reservation Order 1999 providing that reservation in

promotion in favour of SCs and STs shall continue only till their

representation reaches 15 per cent and 3 per cent respectively, it is

ensured that there is no over representation; and

(ii) Since the Reservation Act 2018 provides only for consequential seniority

and not for reservation in appointment or promotion, it cannot be asserted

that reservation for the purpose of seniority is vacancy-based and not post-

based, contrary to the decision in Sabharwal. Reservations in promotion

are provided by the Government Order 1978 which provides for roster

point promotion and not roster point seniority. The Government Order

dated 13 April 1999 provides for making promotions (after the existing

backlog is filled) in favour of SCs and STs by maintaining their

representation to the extent of 15 per cent and 3 per cent of the total

working strength (and not vacancies).

PART C

55

E There was no constitutional infirmity in the Governor of Karnataka

having reserved the Reservation Act 2018 for the consideration of the

President.

The Governor in reserving the Bill for consideration of the President acted in

pursuance of the provisions of Article 200 of the Constitution. The Governor may

under Article 200 (i) declare assent to a Bill; or (ii) declare the withholding of

assent; or (iii) reserve a Bill for consideration of the President. The power of the

Governor to reserve a Bill for consideration of the President is not subject to the

existence of a repugnancy under Article 254 (2). The action of the Governor is

non-justiciable. (Hoechst Pharmaceuticals Ltd)

F The assent of the Governor is not contemplated once the President has

given assent to a Bill.

Neither Article 200 nor Article 201 contemplates that the Bill should be presented

again before the Governor after it has been assented to by the President. Section

5(1)(iv) of the Karnataka General Clauses Act 1899 postulates that an Act

passed by the Karnataka legislature shall come into operation on the day on

which the assent of the Governor or, as the case may be, of the President is

granted and is first published in the Official Gazette. Hence, once the assent of

the President is granted, the necessity of a further assent by the Governor is

obviated.

G The submission that in Karnataka Power Transport Corporation Limited,

as a consequence of the reservation in seniority in the cadre of

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56

Superintending Engineer and Engineer-in-Chief, there was over

representation for SCs and ST between 2005 and 2016 is erroneous.

(i) There is no reservation for promotion to the posts of Superintending

Engineer and Engineer-in-Chief in KPTCL. Reservation in promotion and

consequential seniority is available only up to the post of Assistant

Executive Engineer. In fact, if consequential seniority were not to be

granted on promotion up to the post of Assistant Executive Engineer, there

would be excessive under-representation of reserved category candidates.

The Ratna Prabha Committee report, in paragraph 2.4, took note of the

total number of officials/employees working in thirty one government

departments of the State Government. It noted that 80.35 per cent of the

sanctioned posts are concentrated in six major Government departments

namely; Education, Home, Health, Revenue, Judicial and Finance. The

data pertaining to thirty one government departments was taken in the

totality to analyse and assess the adequacy of representation. The data of

smaller departments may not be representative of the State Civil Services

as a whole.

On the above grounds, it was urged that the challenge to the Reservation Act

2018 must fail.

54 Ms Indira Jaising 76

, learned Senior Counsel appearing on behalf of the

intervenors (Karnataka SC/ST Engineer‘s Welfare Association) contended that

76

In I.A. No. 90623 of 2018 in W.P. (C) No. 764 of 2018

PART C

57

the Reservation Act 2018 is constitutionally valid. Ms Jaising urged the following

submissions:

(i) The decisions of this Court in State of Kerala v N M Thomas 77

(―N M

Thomas‖) and Nagaraj affirmed that Article 16 (4) is an emphatic

declaration of Article 16 (1). The principle of ‗proportional equality‘ entails

substantive equality which is reflected in affirmative action to remedy

injustice to SCs, STs and Other Backward Classes 78

. Social justice is

concerned with the distribution of benefits and burdens. The Reservation

Act 2018, in providing for consequential seniority, furthers the vision of

substantive equality and is valid;

(ii) Affirmative action under Article 15 (4) and reservation under Article 16 (4)

of the Constitution are intended to ensure that all sections of the society

are represented equally in services under the state. The Reservation Act

2018 underlies this salient objective and furthers the promotion of the

interests of the SCs, STs and other weaker sections as stipulated in Article

46 of the Constitution;

(iii) Article 16 (4A) is an enabling provision which empowers the State to frame

rules or enact a legislation granting reservations in promotions with

consequential seniority subject to the fulfilment of the conditions laid down

in Nagaraj and modified by Jarnail. Following the decision in Jarnail, the

state is required to show data only on the inadequacy of representation

and efficiency of administration. The State of Karnataka, in exercise of the

enabling power under Article 16 (4A) enacted the Reservation Act 2018 in

77

(1976) 2 SCC 310 78

OBCs

PART C

58

compliance with the conditions precedent to the exercise of the power

stipulated in that Article;

(iv) The decision in Sabharwal lays down that in determining the inadequacy

of representation of SCs and STs in promotional posts, the state may take

the total population of a particular class and its representation in the

service. The State has studied the extent of reservation in posts for SCs

and STs in a ‗group‘ which is a collection of cadres. Hence, it cannot be

said that the state failed to collect quantifiable data on the representation

of SCs and STs in promotional posts. Without the grant of consequential

seniority, the percentage of reservation will not reach the prescribed

percentage;

(v) No statistical studies have been provided to show that the grant of

consequential seniority has led to the lowering of efficiency in

administration. It cannot be presumed that the appointment of SCs and

STs will lead to a lowering of efficiency as at the individual level, all

individuals belonging to SCs and STs must also achieve the minimum

benchmark of ‗good‘;

(vi) The Reservation Act 2002 was struck down on the basis of the failure of

the state to collect quantifiable data. The Reservation Act 2018 has been

enacted on the basis of data collected and studied in the Ratna Prabha

Committee report. Hence, the basis of the decision in B K Pavitra I has

been removed. Additionally, no mandamus was issued in B K Pavitra I;

(vii) The collection of data required to be carried out by the State is a matter of

social science and is carried out by experts. Data collection is both

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59

qualitative and quantitative. As long as the methodology adopted by the

state is scientifically sound, the assessment of the data collected is the

prerogative of the state. The court may intervene in judicial review only

when there is a complete absence of data or if the data relied on is

irrelevant; and

(viii) The principles laid down by this Court in Indra Sawhney on the exclusion

of the creamy layer apply only to OBCs and cannot extend to SCs and

STs. No question arose in Nagaraj on the exclusion of the creamy layer in

respect of SCs and STs. Hence, the decision is not an authority for the

principle that the states are bound to exclude the creamy layer in respect

of SCs and STs. The decision of this Court in Jarnail dealt with the

competence of Parliament to enact a law in relation to the creamy layer

and did not lay down a general proposition on its exclusion. The concept of

creamy layer, if applicable, can only be applied at the entry level and not in

promotions.

55 Mr Dinesh Dwivedi

79 , learned Senior Counsel appearing on behalf of the

intervenor (Karnataka SC/ST Engineers‘ Welfare Association), urged the

following submissions:

(i) The decision in Nagaraj was concerned with whether reservation in

promotion as inserted in Article 16 (4A) by the Constitution (Seventy-

seventh Amendment) Act 1995 and the enabling provision for the grant of

consequential seniority under Article 16 (4A) inserted by the Constitution

(Eighty-fifth Amendment) Act 2001 violated the basic structure of the

79

In I.A. No. 102966 of 2018 in W. P. (C) No. 791 of 2018

PART C

60

Constitution. The decision in Nagaraj was concerned with reservations in

promotion and did not equate reservation in promotion with the grant of

consequential seniority. In this view, the four controlling factors, namely (i)

backwardness; (ii) adequacy of representation; (iii) elimination of the

creamy layer; and (iv) efficiency of administration have relevance only to

the exercise of the enabling power under Article 16 (4A) for making

reservation in promotion and not the exercise of the enabling power to

grant consequential seniority;

(ii) Reservation in promotion was introduced in the State of Karnataka by the

Government Order dated 27 April 1978 and continues to be in operation.

The Reservation Act 2018 stipulates the grant of consequential seniority

which is premised on the prior existence and operation of reservation in

promotion. Absent a challenge to the Government Order dated 27 April

1978 in the present proceedings, the petitioner is precluded from

challenging the grant of consequential seniority in the Reservation Act

2018;

(iii) Consequential seniority is nothing but the normal rule of seniority which

accords seniority to roster point promotees from the date of their

substantive promotion. The catch-up rule is an exception to the normal rule

of seniority. Prior to the decision in Indra Sawhney, accelerated seniority

to roster point promotees existed in the State of Karnataka with the

application of the continuous officiation rule. This is supported by Rule 2(b)

of the 1957 Rules. Para III (d) of the Government Order dated 27 April

1978 provided for the application of the catch-up rule only in a limited

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61

manner. Rule 4 is restricted in its application to appointments made on the

same day which implies that in the absence of its application to a given

case, consequential seniority must be granted;

(iv) The decision in Virpal Singh concerned a rule that specifically provided for

the application of the catch-up rule in a departure from the normal rule of

seniority. This Court held that a state may prescribe either consequential

seniority based on continuous officiation or the catch-up rule of seniority in

case of roster point promotions. A harmonious reading of Articles 14 and

16(1) of the Constitution does not stipulate that the catch-up rule must

apply in the case of roster point promotions. Thus, a balancing of Articles

14, 16(1) and 16(4) of the Constitution denotes that the catch-up rule is not

mandatory. The decisions of this Court in Ajit Singh I, Ajit Singh II and

Badappanavar, in holding to the contrary, have been expressly overruled

by the seventy-seventh and the eighty-fifth amendments to the

Constitution, following which the principles enunciated in Virpal Singh

continue to govern the field. The eighty-fifth amendment was intended to

make consequential seniority a constitutional principle and revive

consequential seniority as the normal rule of seniority;

(v) The principles enunciated in Virpal Singh are fortified by the decision in

Nagaraj which held that the catch-up rule and consequential seniority are

principles of service jurisprudence and cannot be elevated to a

constitutional status. The discretion to choose between consequential

seniority and catch-up vests with the state. The Reservation Act 2018, in

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62

stipulating for consequential seniority, is a valid exercise of discretion by

the State; and

(vi) In the alternative, the tests laid down by the four controlling factors in

Nagaraj and Jarnail have been satisfied prior to the enactment of the

Reservation Act 2018. The satisfaction of the state in this regard cannot be

subjected to review by this Court.

56 Mr Lakshminarayana, learned Senior Counsel has submitted thus:

(i) The issue as to whether reservation under Article 16 (4A) can be provided

by an executive order was answered in the affirmative in the judgment of

Justice BP Jeevan Ready speaking for a plurality of judges in Indra

Sawhney. The word ‗provision‘ in Article 16 (4) was interpreted in contrast

with the word ‗law‘ in clauses (3) and (5) of Article 16. The word ‗any‘ and

the word ‗provision‘ in Article 16 (4) must be given their due meaning.

Article 16 (4) is exhaustive as a special provision in favour of the backward

class of citizens. Backward classes having been classified by the

Constitution as a class deserving special treatment and the Constitution

itself having specified the nature of the special treatment, it should be

presumed that no further classification or special treatment is permissible

in their favour outside Article 16 (4). In light of the decision in Indra

Sawhney, it is now a settled principle that a provision for reservation can

be made by the legislature, by statutory rules and by executive orders;

(ii) Provisions for reservation in promotions were introduced in Karnataka by

the Government Order dated 27 April 1978 on the basis of the inadequacy

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63

of representation of SCs and STs in public services under Article 16 (4).

After the report on the inadequacy of representation dated 30 August

1979, first and second roster points were reserved for SCs and STs. The

principle of consequential seniority is adopted by clause (vii) of the

Government Order dated 27 April 1978 and clause (d) of the Government

Order dated 1 June 1978;

(iii) Clause (vii) of the Government Order dated 27 April 1978 as it originally

stood provided that inter se seniority amongst persons promoted ―on any

occasion‖ shall be determined under Rules 4 and 4 (A) of the Seniority

Rules 1957;

(iv) The words ―on any occasion‖ in clause (vii) were amended by clause (d) of

the Government Order dated 1 June 1978 so that the determination of

seniority among reserved promotees and general candidates on the basis

of seniority-cum-merit shall ―on each occasion‖ be fixed under Rule 4 of

the Seniority Rules 1957;

(v) The substitution of the expression ―on any occasion‖ with the expression

―on each occasion‖ denotes the intention of the government to provide

consequential seniority to reserved category candidates promoted on the

basis of roster;

(vi) The legislature enacted provisions pertaining to the policy of reservation in

promotion in the State Civil Services and Public Sector Undertakings as

follows :

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(a) The Rules 1977 including the proviso to Rule 8, upheld by this Court

in Bhakta Ramegowda;

(b) The Karnataka Scheduled Castes, Scheduled Tribes and Other

Backward Classes (Reservation of Appointment etc.,) Act 1990;

(c) The Karnataka Scheduled Castes, Scheduled Tribes and Other

Backward Classes (Reservation of Appointment etc.,) Rules 1992;

and

(d) The Karnataka State Civil Services (Unfilled Vacancies Reserved for

the persons belonging to the Scheduled Castes and the Scheduled

Tribes) (Special Recruitment) Rules 2001.

The above provisions were followed by the Reservation Acts of 2002 and 2017.

(vii) With effect from 1 April 1992, the State of Karnataka inserted the proviso

to Rule 8 in the Rules 1977 which reads as follows:

―8. Provision for reservation of appointments or posts.-

Appointments or posts shall be reserved for the members of

the Scheduled Castes, Scheduled Tribes, and Other

Backward Classes to such extent and in such manner as may

be specified by the government under clause (4) of Article 16

of the Constitution of India.

Proviso to Rule 8

80 [Provided that, notwithstanding anything in the rules of

Recruitment specially made in respect of any Service or Post,

the backlog vacancies in the promotional quota shall be

determined and implemented with effect from 27 th April,1978.

Note.– The backlog vacancy means the extent of the number

of vacancies available under the roster system up to the level

of lowest category in Group-A post calculated from 27 th April,

1978.].‖

80

Proviso inserted by GSR 64, dated 01.04.1992 w.e.f. 01.04.1992

PART C

65

The above Rule was upheld in Bhakta Ramegowda;

(viii) The Government Order dated 24 June 1997 provided additional roster

points to cover up backlog promotional roster points, both in promotion and

direct recruitment. Clauses (iv) and (v) of para 8 of the Government Order

dated 24 June 1997 reads as follows :

―Clause (IV).

After effecting review of promotion and adjustment and

fitment as indicated in item (iii) above, if some more persons

belonging to scheduled castes and scheduled tribes who

have already been promoted against backlog cannot get

adjusted due to want of adequate number of vacancies as per

the aforesaid roster points, such persons shall be adjusted

and fitted in accordance with the procedure specified in item

(iii) while effecting promotion in respect of future vacancies.

Until such time, shall be continued against supernumerary

posts to be created by the concerned Administrative

Department. For this purpose, the Secretaries to Government

are hereby delegated the power to create supernumerary

posts presuming the concurrence of Finance Department and

to that extent the Government Order No. FD 1 TFP 96, dated

10.07.1996, shall be deemed to have been modified

accordingly.

Clause (V)

While adjusting and fitting promote[e]s as indicated in item (iii)

and (iv) above, the inter-se seniority among the General

category, the scheduled caste category and the scheduled

tribe category shall be determined in accordance with rule 4

or rule 4 A as the case may be, of the Karnataka Government

Servants Seniority Rules 1957. The roster points are meant

only for calculating the number of vacancies that become

available for the different categories on each occasion and

they do not determine the seniority.‖

The above clauses reiterated the purpose of assessing inter se seniority

after promotion of roster promotees in reckoning consequential seniority

among two groups.

PART C

66

(ix) The State Government is entitled to prescribe the percentage of

reservation based on the total population of a particular backward class

and its representation in the services of the State under Article 16 (4).

Once the prescribed percentage of reservations is determined, the

numerical test of adequacy is satisfied. The percentage of reservation is

the desired representation of the backward classes in the state services

and is consistent with the demographic estimate, based on the proportion

worked out in relation to their population;

(x) The operation of the roster points and filling of the cadre strength ensures

that the reservation remains within the limit of 50 per cent;

(xi) Reserved candidates who have been appointed or promoted on merit as

general candidates cannot be included in calculating adequacy of

representation of backward classes in operating the roster points. Only

reserved candidates promoted against roster points are to be taken into

account in considering the adequacy of representation;

(xii) A cadre includes different grades and reservation can be provided in

different grades within the cadre. The reservation policy contained in the

Government Order dated 27 April 1978 has been re-issued on 17 April

1993 and 11 May 1993 after the decision in Indra Sawhney;

(xiii) Both clauses (1) and (4) of Article 16 operate in the same field. Both are

directed towards achieving equality of opportunity in services under the

State. The formation of opinion by the State on the adequacy of

representation is a matter of subjective satisfaction and the test is whether

PART C

67

there was some material before the State to justify its opinion. In the

exercise of judicial review, the court would extend due deference to the

judgment and discretion of the executive. Even if there are some errors on

the part of the State Government, that would not in any way result in the

invalidation of the entire exercise;

(xiv) Efficiency of administration means governance which provides responsive

service to the people. Merit alone is not a component of efficiency. Once

an employee is promoted, efficiency is judged on the basis of the annual

confidential reports;

(xv) A curative legislation does not constitute an encroachment on judicial

power by the State Legislature. Similarly, it is open to the legislature to

enact a legislation both with retrospective and prospective effect;

(xvi) Judicial review cannot extend to examine the adequacy of the material

available before the President and unless, there is a situation involving a

fraud on power or conduct actuated by oblique motive, the court would not

intervene;

(xvii) The principle of creamy layer has no application to in-service candidates;

and

(xviii) The State having rectified the lacuna which was pointed out in B K Pavitra

I, by carrying out the exercise of data collection, the opinion formed by the

State after analysing the data lies in its subjective satisfaction. The

reservation policy dated 27 April 1978 which introduced provisions for

PART C

68

reservations in promotions for SCs and STs in public services has

continued until date without interruption.

57 Mr Nidhesh Gupta, learned Senior Counsel urged the following

submissions:

(i) The phrase ‗in the opinion of the state‘ in Article 16(4) of the Constitution

indicates that the issue with regard to adequacy of representation is within

the subjective satisfaction of the state. The role of the court is limited to

examining whether the opinion formed by the government was on the

basis of data available with it. While the existence of circumstances

requiring state action may be reviewed, the opinion formed is outside the

purview of judicial review. These propositions have been accepted in the

decisions of this Court in Indra Sawhney, Barium Chemicals Ltd. v

Company Law Board 81

(―Barium Chemicals Ltd.‖), Rohtas Industries v

S D Agarwal 82

and Rustom Cavasjee Cooper v Union of India 83

;

(ii) The expression ‗to any class or classes of posts‘ in Article 16(4) makes it

abundantly clear that the phrase refers to a ‗class‘ or ‗group‘ and not a

cadre. The use of the word ‗services‘ in the phrase ‗services under the

state‘ in Article 16 (4A) supports this contention. The decisions in

Sabharwal and Nagaraj clarify that cadre strength is to be applied in the

operation of the roster. The reference to ‗entire cadre strength‘ in

Sabharwal adverted to the fact that the entire cadre strength should be

taken into account in determining whether reservation up to the quota limit

81

AIR 1967 SC 295 82

(1969) 1 SCC 325 83

(1970) 1 SCC 248

PART C

69

has been reached. In this view, ‗entire cadre strength‘ is the reference

point to (i) ascertain the position of representation in the entire service; (ii)

determine whether reservation up to the quota limit has been reached in

the application of the roster; and (iii) the cadre strength has been applied in

the operation of the roster. It was urged that if the percentages were

calculated on the basis of vacancies, the actual appointments made may

exceed the prescribed quota. Reliance has been placed on the decisions

of this Court in Indra Sawhney, Nagaraj, and Jarnail;

(iii) The decision in Indra Sawhney does not deal with SCs and STs in regard

to the creamy layer principle. In any case, even if the principle applies to

SCs and STs, it would only be applicable at the stage of appointments and

not for promotional posts; and

(iv) The percentages in the PWD which are marginally above the stipulated

quota are by way of including those reserved category candidates who

were selected on general merit. This is contrary to the law laid down by

this Court in Sabharwal, Indra Sawhney and Ritesh Sah v Y L Yamul 84

.

58 The rival submissions now fall for consideration.

59 Other Counsel, who argued and submitted their written submissions, have

with certain nuances, reiterated similar arguments.

84

(1996) 3 SCC 253

PART D

70

D Assent to the Bill

60 Besides the Governor, the legislatures of the States consist of a bicameral

legislature for some States and a unicameral legislature for others. 85

61 Article 200 is the provision which enunciates the power of the Governor to

assent to a Bill, withhold assent or reserve a Bill for considering of the President:

―200. When a Bill has been passed by the Legislative

Assembly of a State or, in the case of a State having a

Legislative Council, has been passed by both Houses of the

Legislature of the State, it shall be presented to the Governor

and the Governor shall declare either that he assents to the

Bill or that he withholds assent therefrom or that he reserves

the Bill for the consideration of the President:

Provided that the Governor may, as soon as possible after

the presentation to him of the Bill for assent, return the Bill if it

is not a Money Bill together with a message requesting that

the House or Houses will reconsider the Bill or any specified

provisions thereof and, in particular, will consider the

desirability of introducing any such amendments as he may

recommend in his message and, when a Bill is so returned,

the House or Houses shall reconsider the Bill accordingly,

and if the Bill is passed again by the House or Houses with or

without amendment and presented to the Governor for

assent, the Governor shall not withhold assent therefrom:

Provided further that the Governor shall not assent to, but

shall reserve for the consideration of the President, any Bill

which in the opinion of the Governor would, if it became law,

so derogate from the powers of the High Court as to

endanger the position which that Court is by this Constitution

designed to fill.‖

85

Article 168. (1) For every State there shall be a Legislature which shall consist of the Governor, and— (a) in the States of [Andhra Pradesh], Bihar, [Madhya Pradesh], [Maharashtra], [Karnataka], [[Tamil Nadu, Telangana]] [and Uttar Pradesh], two Houses; (b) in other States, one House. (2) Where there are two Houses of the Legislature of a State, one shall be known as the Legislative Council and the other as the Legislative Assembly, and where there is only one House, it shall be known as the Legislative Assembly.

PART D

71

Article 201 deals with what is to happen when the Governor reserves a Bill for the

consideration of the President.

―201. When a Bill is reserved by a Governor for the

consideration of the President, the President shall declare

either that he assents to the Bill or that he withholds assent

therefrom:

Provided that, where the Bill is not a Money Bill, the President

may direct the Governor to return the Bill to the House or, as

the case may be, the Houses of the Legislature of the State

together with such a message as is mentioned in the first

proviso to article 200 and, when a Bill is so returned, the

House or Houses shall reconsider it accordingly within a

period of six months from the date of receipt of such message

and, if it is again passed by the House or Houses with or

without amendment, it shall be presented again to the

President for his consideration.‖

Upon a Bill being passed by the Houses of the legislature (or by the sole House

where there is only a legislative assembly), it has to be presented to the

Governor. The Governor can (i) assent to the Bill; (ii) withhold assent; or (iii)

reserve the Bill for the consideration of the President.

62 Where a Bill is not a Money Bill, the Governor may return the Bill for

reconsideration upon which the House or Houses, as the case may be, will

reconsider the desirability of introducing the amendments which the Governor

has recommended. If the Bill is passed again by the House (or Houses as the

case may be), the Governor cannot thereafter withhold assent. The second

proviso to Article 200 stipulates that the Governor must not assent to a Bill but

necessarily reserve it for the consideration of the President if the Bill upon being

enacted would derogate from the powers of the High Court in a manner that

PART D

72

endangers its position under the Constitution. Save and except for Bills falling

within the description contained in the second proviso (where the Governor must

reserve the Bill for consideration of the President), a discretion is conferred upon

the Governor to follow one of the courses of action enunciated in the substantive

part of Article 200. Aside from Bills which are covered by the second proviso,

where the Governor is obliged to reserve the Bill for the consideration of the

President, the substantive part of Article 200 does not indicate specifically, the

circumstances in which the Governor may reserve a Bill for the consideration of

the President. The Constitution has entrusted this discretion to the Governor. The

nature and scope of the discretionary power of the Governor to act independent

of, or, contrary to aid and advice of Council of Ministers under Article 163 was

discussed in Nabam Rebia, Justice J S Khehar (as the learned Chief Justice

then was) held thus:

―154. We are, therefore, of the considered view that insofar as

the exercise of discretionary powers vested with the Governor

is concerned, the same is limited to situations, wherein a

constitutional provision expressly so provides that the

Governor should act in his own discretion. Additionally, a

Governor can exercise his functions in his own discretion, in

situations where an interpretation of the constitutional

provision concerned, could not be construed otherwise…‖ 86

Justice Dipak Misra (as the learned judge then was), observed thus:

―375. …The Governor is expected to function in accordance

with the provisions of the Constitution (and the history behind

the enactment of its provisions), the law and the rules

regulating his functions. It is easy to forget that the Governor

is a constitutional or formal head—nevertheless like

everybody else, he has to play the game in accordance with

the rules of the game—whether it is in relation to the

86

Supra 69 at page 159

PART D

73

Executive (aid and advice of the Council of Ministers) or the

Legislature (Rules of Procedure and Conduct of Business of

the Arunachal Pradesh Legislative Assembly). This is not to

say that the Governor has no powers—he does, but these too

are delineated by the Constitution either specifically or by

necessary implication…‖ 87

63 The framers carefully eschewed defining the circumstances in which the

Governor may reserve a Bill for the consideration of the President. By its very

nature the conferment of the power cannot be confined to specific categories.

Exigencies may arise in the working of the Constitution which justify a recourse

to the power of reserving a Bill for the consideration of the President. They

cannot be foreseen with the vision of a soothsayer. The power having been

conferred upon a constitutional functionary, it is conditioned by the expectation

that it would be exercised upon careful reflection and for resolving legitimate

concerns in regard to the validity of the legislation. The entrustment of a

constitutional discretion to the Governor is premised on the trust that the exercise

of authority would be governed by constitutional statesmanship. In a federal

structure, the conferment of this constitutional discretion is not intended to thwart

democratic federalism. The state legislatures represent the popular will of those

who elect their representatives. They are the collective embodiments of that will.

The act of reserving a Bill for the assent of the President must be undertaken

upon careful reflection, upon a doubt being entertained by the Governor about

the constitutional legitimacy of the Bill which has been passed.

87

Ibid at page 244

PART D

74

64 Dr Dhavan in the course of his submissions, has dwelt at length on the

power which is entrusted to the Governor to reserve a Bill for the consideration of

the President under Article 254 (2). Article 254 (2) deals with a situation where a

law which has been enacted by the legislature of a state on a matter which is

enumerated in the Concurrent List of the Seventh Schedule contains any

provision which is repugnant either to an earlier law made by Parliament or an

existing law with respect to that matter. In such an eventuality, the law made by

the legislature of the state can prevail in that state only if it has received the

assent of the President on being reserved for consideration.

65 When the reservation of a Bill for the assent of the President has been

occasioned on the ground of a repugnancy with an existing law or a law enacted

by the Parliament, there are decisions of this Court which hold that the President

has to be apprised of the reason why the assent was sought. In Gram

Panchayat of Village Jamalpur, a law enacted by the Punjab legislature in

1953, extinguished all private interests in Shamlat-deh lands and vested them in

the village Panchayats as a matter of agrarian reform. This Court held that the

Punjab enactment had not been reserved for the assent of the President on the

ground that it was repugnant to an earlier Act enacted by Parliament in 1950 but

the assent was sought for a different and a specific purpose. In this background,

the Constitution Bench held that the assent of the President would not avail the

state government to accord precedence to the law enacted by the state

legislature over the law made by Parliament. The Constitution Bench held:

PART D

75

―12…The assent of the President under Article 254(2) of the

Constitution is not a matter of idle formality. The President

has, at least, to be apprised of the reason why his assent is

sought if, there is any special reason for doing so. If the

assent is sought and given in general terms so as to be

effective for all purposes, different considerations may

legitimately arise. But if, as in the instant case, the assent of

the President is sought to the Law for a specific purpose, the

efficacy of the assent would be limited to that purpose and

cannot be extended beyond it.‖ 88

66 A similar principle was adopted in Kaiser-I-Hind Pvt Ltd. The case

concerned rent legislation in Maharashtra and the Public Premises (Eviction of

Unauthorized Occupants) Act 1971 enacted by Parliament. This Court held that

where the assent was given after considering the repugnancy between the

Bombay Rent Act, the Transfer of Property Act and the Presidency Small Cause

Courts Act, it was not correct to hold that the state law would prevail over another

parliamentary enactment for which no assent had been sought. In that context,

the Court held:

―65… 2. (a) Article 254(2) contemplates ―reservation for

consideration of the President‖ and also ―assent‖. Reservation

for consideration is not an empty formality. Pointed attention

of the President is required to be drawn to the repugnancy

between the earlier law made by Parliament and the

contemplated State legislation and the reasons for having

such law despite the enactment by Parliament.

(b) The word ―assent‖ used in clause (2) of Article 254 would

in context mean express agreement of mind to what is

proposed by the State.‖ 89

67 These decisions are specifically in the context of Article 254. Article 254(1)

postulates inter alia, that in a matter which is governed by the Concurrent List, a

88

Supra 67 at pages 668-669 89

Supra 66 at pages 215-216

PART D

76

law which has been enacted by the legislature of a state shall be void to the

extent of its repugnancy with a law enacted by the Parliament. Clause (2) of

Article 254 obviates that consequence where the law has been reserved for the

consideration of the President and has received assent. Article 254(1) is made

subject to Clause (2), thereby emphasizing that the assent of the President will

cure a repugnancy of the state law with a law enacted by the Parliament in a

matter falling in the Concurrent List. It is in this context, that the decisions of this

Court hold that the assent of the President should be sought in relation to a

repugnancy with a specific provision contained in a Parliamentary legislation so

as to enable due consideration by the President of the ground on which assent

has been sought. Article 200 contains the source of the constitutional power

which is conferred upon the Governor to reserve a Bill for the consideration of the

President. Article 254 (2) is an illustration of the constitutional authority of the

Governor to reserve a law enacted by the state legislature for consideration of the

President in a specified situation - where it is repugnant to an existing law or to a

Parliamentary legislation on a matter falling in the Concurrent List. The

eventuality which is specified in Article 254 (2) does not exhaust the ambit of the

power entrusted to the Governor under Article 200 to reserve a Bill for the

consideration of the President. Apart from a repugnancy in matters falling in the

Concurrent List between state and Parliamentary legislation, a Governor may

have sound constitutional reasons to reserve a Bill for the consideration of the

President. Article 200, in its second proviso mandates that a Bill which derogates

from the powers of the High Court must be reserved for the consideration of the

President. Apart from Bills which fall within the description set out in the second

PART D

77

proviso, the Governor may legitimately refer a Bill for consideration of the

President upon entertaining a legitimate doubt about the validity of the law. By its

very nature, it would not be possible for this Court to reflect upon the situations in

which the power under Article 200 can be exercised. This was noticed in the

judgment of this Court in Hoechst. Excluding it from judicial scrutiny, the Court

held:

―86…There may also be a Bill passed by the State

Legislature where there may be a genuine doubt about the

applicability of any of the provisions of the Constitution which

require the assent of the President to be given to it in order

that it may be effective as an Act. In such a case, it is for the

Governor to exercise his discretion and to decide whether he

should assent to the Bill or should reserve it for consideration

of the President to avoid any future complication. Even if it

ultimately turns out that there was no necessity for the

Governor to have reserved a Bill for the consideration of the

President, still he having done so and obtained the assent of

the President, the Act so passed cannot be held to be

unconstitutional on the ground of want of proper assent. This

aspect of the matter, as the law now stands, is not open to

scrutiny by the courts. In the instant case, the Finance Bill

which ultimately became the Act in question was a

consolidating Act relating to different subjects and perhaps

the Governor felt that it was necessary to reserve it for the

assent of the President. We have no hesitation in holding that

the assent of the President is not justiciable, and we cannot

spell out any infirmity arising out of his decision to give such

assent.‖ 90

68 Hoechst is an authority for the proposition that the assent of the President

is non - justiciable. Hoechst also lays down that even if, as it turns out, it was not

necessary for the Governor to reserve a Bill for the consideration of the

President, yet if it was reserved for and received the assent of the President, the

90

Supra 68 at pages 100-101

PART D

78

law as enacted cannot be regarded as unconstitutional for want of ‗proper‘

assent.

69 The above decisions essentially answer the submissions which were urged

by Dr Dhavan. The law as propounded in the line of precedents adverted to

above must negate the submissions which were urged on behalf of the

petitioners. Once the Bill (which led to the Reservation Act 2018) was reserved

by the Governor for the consideration of the President, it was for the President to

either grant or withhold assent to the Bill. The President having assented to the

Bill, the requirements of Article 201 were fulfilled. The validity of the assent by the

President is non-justiciable. The Governor, while reserving the Bill in the present

case for the consideration of the President on 6 December 2017 observed thus:

―The Supreme Court in the case of BK Pavitra Case, while

considering the issue of grant of promotion to persons

belonging to SC and STs has observed the necessity of

applying the test of inadequacy of representation,

backwardness and overall efficiency, for exercise of power

under Article 16 (4A) of the Constitution and has directed the

State Government to revise the seniority list within the time

frame.

The State Government to overcome the situation which was

found fault with by the Supreme Court in the aforesaid

judgment has come out with a Bill, which is now sent for my

assent.

Having regard to the judgment of the Supreme Court in the

aforesaid case and importance of the issue and the

Constitutional interpretation involved in the matter, I deem it

appropriate to reserve the matter for the consideration of the

President. Accordingly, the Bill is reserved for the

consideration of the President under Article 200 of the

Constitution of India.‖

PART E

79

70 The state government, in the course of its clarifications, was of the view

that there was no necessity of reserving the Bill for the consideration of the

President, since in its view, the Governor had not recorded a finding that it was

unconstitutional, or fell afoul of existing central legislation on the subject or that it

was beyond legislative competence or derogated from the fundamental rights. All

procedural requirements under the Constitution were according to the

government duly complied with. This objection of the state government cannot

cast doubt upon the grant of assent by the President. The law having received

the assent of the President, the submissions which were urged on behalf of the

petitioners cannot be countenanced.

E Does the Reservation Act 2018 overrule or nullify B K Pavitra I

71 The foundation of the decision in B K Pavitra I is the principle enunciated

in Nagaraj that in order to sustain the exercise of the enabling power contained in

Article 16 (4A), the state is required to demonstrate a ―compelling necessity‖ by

collecting quantifiable data on: (i) inadequacy of representation; (ii)

backwardness; and (iii) overall efficiency. The judgment in B K Pavitra I held

that no such exercise was undertaken by the State of Karnataka before providing

for reservation in promotion and providing for consequential seniority. On the

ground that the state had not collected quantifiable data on the three parameters

enunciated in Nagaraj, the Reservation Act 2002 was held to be unconstitutional.

The Constitution Bench in Nagaraj upheld the validity of Article 16 (4A) on the

basis that before taking recourse to the enabling power the state has to carry out

PART E

80

the exercise of collecting quantifiable data and fulfilling the three parameters

noted above. B K Pavitra I essentially held that there was a failure on the part of

the state to undertake this exercise, which was a pre-condition for the exercise of

the enabling power to make reservations in promotions and to provide for

consequential seniority.

72 The decision in B K Pavitra I did not restrain the state from carrying out

the exercise of collecting quantifiable data so as to fulfil the conditionalities for the

exercise of the enabling power under Article 16 (4A). The legislature has the

plenary power to enact a law. That power extends to enacting a legislation both

with prospective and retrospective effect. Where a law has been invalidated by

the decision of a constitutional court, the legislature can amend the law

retrospectively or enact a law which removes the cause for invalidation. A

legislature cannot overrule a decision of the court on the ground that it is

erroneous or is nullity. But, it is certainly open to the legislature either to amend

an existing law or to enact a law which removes the basis on which a declaration

of invalidity was issued in the exercise of judicial review. Curative legislation is

constitutionally permissible. It is not an encroachment on judicial power. In the

present case, state legislature of Karnataka, by enacting the Reservation Act

2018, has not nullified the judicial decision in B K Pavitra I, but taken care to

remedy the underlying cause which led to a declaration of invalidity in the first

place. Such a law is valid because it removes the basis of the decision.

PART E

81

73 These principles have consistently been reiterated in a line of precedents

emerging from this Court. In Utkal Contractors and Joinery (P) Ltd, this Court

held:

―15. …The legislature may, at any time, in exercise of the

plenary power conferred on it by Articles 245 and 246 of the

Constitution render a judicial decision ineffective by enacting

a valid law. There is no prohibition against retrospective

legislation. The power of the legislature to pass a law

postulates the power to pass it prospectively as well as

retrospectively. That of course, is subject to the legislative

competence and subject to other constitutional limitations.

The rendering ineffective of judgments or orders of competent

courts by changing their basis by legislative enactment is a

well-known pattern of all validating acts. Such validating

legislation which removes the causes of ineffectiveness or

invalidity of action or proceedings cannot be considered as

encroachment on judicial power. The legislature, however,

cannot by a bare declaration, without more, directly overrule,

reverse or set aside any judicial decision…‖ 91

(See also in this context : Bhubaneshwar Singh v Union of India 92

, Indian

Aluminium Co v State of Kerala 93

(―Indian Aluminium Co‖), Narain Singh 94

and Cheviti Venkanna Yadav).

74 The legislature has the power to validate a law which is found to be invalid

by curing the infirmity. As an incident of the exercise of this power, the legislature

may enact a validating law to make the provisions of the earlier law effective from

the date on which it was enacted (The United Provinces v Mst Atiqa Begum 95

91

Supra 74 at page 759 92

(1994) 6 SCC 77 93

(1996) 7 SCC 637 94

(2009) 13 SCC 165 95

AIR 1941 FC 16

PART E

82

and Rai Ramkrishna v State of Bihar 96

). These principles were elucidated in the

decision of this Court in Prithvi Cotton Mills Ltd. The judgment makes a

distinction between a law which simply declares that a decision of the court will

not bind (which is impermissible for the legislature) and a law which

fundamentally alters the basis of an earlier legislation so that the decision would

not have been given in the altered circumstances. This distinction is elaborated in

the following extract:

―4. … Granted legislative competence, it is not sufficient to

declare merely that the decision of the Court shall not bind for

that is tantamount to reversing the decision in exercise of

judicial power which the Legislature does not possess or

exercise. A court's decision must always bind unless the

conditions on which it is based are so fundamentally altered

that the decision could not have been given in the altered

circumstances. Ordinarily, a court holds a tax to be invalidly

imposed because the power to tax is wanting or the statute or

the rules or both are invalid or do not sufficiently create the

jurisdiction. Validation of a tax so declared illegal may be

done only if the grounds of illegality or invalidity are capable

of being removed and are in fact removed and the tax thus

made legal.‖ 97

75 In State of T N v Arooran Sugars Ltd 98

, a Constitution Bench of this

Court recognized the power of the legislature to enact a law retrospectively to

cure a defect found by the Court. It was held that in doing so, the legislature did

not nullify a writ or encroach upon judicial power. The legislature in remedying a

deficiency in the law acted within the scope of its authority. This Court held:

―16…It is open to the legislature to remove the defect pointed

out by the court or to amend the definition or any other

provision of the Act in question retrospectively. In this process

it cannot be said that there has been an encroachment by the

96

(1964) 1 SCR 897 97

Supra 55 at pages 286-287 98

(1997) 1 SCC 326

PART E

83

legislature over the power of the judiciary. A court‘s directive

must always bind unless the conditions on which it is based

are so fundamentally altered that under altered circumstances

such decisions could not have been given. This will include

removal of the defect in a statute pointed out in the judgment

in question, as well as alteration or substitution of provisions

of the enactment on which such judgment is based, with

retrospective effect.‖ 99

The same principle was formulated in the decision of this Court in Virender

Singh Hooda v State of Haryana 100

:

―59. …vested rights can be taken away by retrospective

legislation by removing the basis of a judgment so long as the

amendment does not violate the fundamental rights. We are

unable to accept the broad proposition… that the effect of the

writs issued by the courts cannot be nullified by the legislature

by enacting a law with retrospective effect. The question, in

fact, is not of nullifying the effect of writs which may be issued

by the High Court or this Court. The question is of removing

the basis which resulted in issue of such a writ. If the basis is

nullified by enactment of a valid legislation which has the

effect of depriving a person of the benefit accrued under a

writ, the denial of such benefit is incidental to the power to

enact a legislation with retrospective effect. Such an exercise

of power cannot be held to be usurpation of judicial

power…‖ 101

76 A declaration by a court that a law is constitutionally invalid does not fetter

the authority of the legislature to remedy the basis on which the declaration was

issued by curing the grounds for invalidity. While curing the defect, it is essential

to understand the reasons underlying the declaration of invalidity. The reasons

constitute the basis of the declaration. The legislature cannot simply override the

declaration of invalidity without remedying the basis on which the law was held to

be ultra vires. A law may have been held to be invalid on the ground that the

99

Ibid at page 340 100

(2004) 12 SCC 588 101

Ibid at page 616

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84

legislature which enacted the law had no legislative competence on the subject

matter of the legislation. Obviously, in such a case, a legislature which has been

held to lack legislative competence cannot arrogate to itself competence over a

subject matter over which it has been held to lack legislative competence.

However, a legislature which has the legislative competence to enact a law on

the subject can certainly step in and enact a legislation on a field over which it

possesses legislative competence. For instance, where a law has been

invalidated on the ground that the state legislature lacks legislative competence

to enact a law on a particular subject – Parliament being conferred with legislative

competence over the same subject – it is open for the Parliament, following a

declaration of the invalidity of the state law, to enact a new law and to regulate

the area. As an incident of its validating exercise, Parliament may validate the

collection of a levy under the earlier law. The collection of a levy under a law

which has been held to be invalid is validated by the enactment of legislation by a

legislative body – Parliament in the above example – which has competence over

the subject matter. Apart from legislative competence, a law may have been

declared invalid on the ground that there was a breach of the fundamental rights

contained in Part III of the Constitution. In that situation, if the legislature

proceeds to enact a new law on the subject, the issue in essence is whether the

re-enacted law has taken care to remove the infractions of the fundamental rights

on the basis of which the earlier law was held to be invalid. The true test

therefore is whether the legislature has acted within the bounds of its authority to

remedy the basis on which the earlier law was held to suffer from a constitutional

infirmity.

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85

77 The petitioners have placed a considerable degree of reliance on the

decision in Madan Mohan Pathak, where a law – The Life Insurance Corporation

(Modification of Settlements) Act 1976 was enacted by Parliament to render

ineffective a settlement which was arrived at between LIC and its employees for

the payment of bonus. The law was challenged by the employees. In that case,

there was a judgment of the Calcutta High Court which had given effect to the

right of the employees to an annual cash bonus under an industrial settlement, by

the issuance of a writ of mandamus. The mandamus bound the parties to the

dispute. It was in this backdrop that the Constitution Bench observed that the

effect of the mandamus issued by the High Court could not simply be nullified by

enacting a law overriding the industrial settlement. This Court held:

―9...Here the judgment given by the Calcutta High Court,

which is relied upon by the petitioners, is not a mere

declaratory judgment holding an impost or tax to be invalid,

so that a validation statute can remove the defect pointed out

by the judgment amending the law with retrospective effect

and validate such impost or tax. But it is a judgment giving

effect to the right of the petitioners to annual cash bonus

under the Settlement by issuing a writ of mandamus directing

the Life Insurance Corporation to pay the amount of such

bonus. If by reason of retrospective alteration of the factual or

legal situation, the judgment is rendered erroneous, the

remedy may be by way of appeal or review, but so long as

the judgment stands, it cannot be disregarded or ignored and

it must be obeyed by the Life Insurance Corporation. We are,

therefore, of the view that, in any event, irrespective of

whether the impugned Act is constitutionally valid or not, the

Life Insurance Corporation is bound to obey the writ of

mandamus issued by the Calcutta High Court and to pay

annual cash bonus for the year April 1, 1975 to March 31,

1976 to Class III and Class IV employees.‖ 102

102

Supra 56 at page 67

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86

78 The decision in Madan Mohan Pathak is hence distinguishable from the

facts of the present case. The above observations recognized the constitutional

position that in the case of a declaratory judgment holding an action to be invalid,

a validating legislation to remove the defect is permissible. Applying this principle,

it is evident that the decision in B K Pavitra I declared the Reservation Act 2002

to be invalid and consequent upon the declaration of invalidity, certain directions

were issued. If the basis on which Reservation Act 2002 was held to be invalid is

cured by a validating legislation, in this case the Reservation Act 2018, this would

constitute a permissible legislative exercise. The grounds which weighed in

Madan Mohan Pathak would hence not be available in the present case.

79 The decision in Madan Mohan Pathak has been adverted to and clarified

in several decisions of this Court rendered subsequently. These include:

(i) Sri Ranga Match Industries v Union of India 103

, where it was held that:

―14. While appreciating the ratio of the said opinions, it is

necessary to bear in mind the basic fact that the settlement

between the Corporation and its employees was not based

upon any statute or statutory provision. Sub-sections (1) and

(3) of Section 18 of the Industrial Disputes Act provide merely

the binding nature of such settlements; they do not constitute

the basis of the settlements. The settlement between the

parties was directed to be implemented by the High

Court. In other words, it was not a case where the High

Court either struck down a statutory provision nor was it

a case where a statutory provision was interpreted in a

particular manner or directed to be implemented. It was

also not a case where the statutory provision, on which

the judgment was based, was amended or altered to

remove/rectify the defect.‖ 104

(Emphasis supplied)

103

1994 Supp. (2) SCC 726 104

Ibid at pages 736-737

PART E

87

(ii) Indian Aluminium Co, where it was held that:

―49. In Madan Mohan Pathak v. Union of India (1978) 2 SCC

50 : 1978 SCC (L&S) 103 : (1978) 3 SCR 334]…

From the observations made by Bhagwati, J. per majority, it is

clear that this Court did not intend to lay down that

Parliament, under no circumstance, has power to amend

the law removing the vice pointed out by the court.

Equally, the observation of Chief Justice Beg is to be

understood in the context that as long as the effect of

mandamus issued by the court is not legally and

constitutionally made ineffective, the State is bound to

obey the directions. Thus understood, it is unexceptionable.

But it does not mean that the learned Chief Justice intended

to lay down the law that mandamus issued by court cannot at

all be made ineffective by a valid law made by the legislature,

removing the defect pointed out by the court.‖ 105

(Emphasis

supplied)

(iii) Agricultural Income Tax Officer v Goodricke Group Ltd 106

, where it was

held:

―14. We are of the view that Madan Mohan Pathak case

[(1978) 2 SCC 50 : 1978 SCC (L&S) 103 : (1978) 3 SCR 334]

would not apply to the facts in the present case for the simple

reason that what has been undone by Section 4-B and

Section 78-C is not a mandamus issued by a superior

court. What is undone is the very basis of the judgment

in Buxa Dooars Tea Co. Ltd. case[(1989) 3 SCC 211 : 1989

SCC (Tax) 394] by retrospectively changing the levy of rural

employment cess and education cess.‖ 107

(Emphasis

supplied)

80 Madan Mohan Pathak involved a situation where a parliamentary law was

enacted to override a mandamus which was issued by the High Court for the

105

Supra 93 at page 660 106

(2015) 8 SCC 399 107

Ibid at page 407

PART E

88

payment of bonus under an industrial settlement. The case did not involve a

situation where a law was held to be ultra vires and the basis of the declaration of

invalidity of the law was sought to be cured.

81 Dr Dhavan adverted to the legal basis of B K Pavitra I as set out in the

following extract from the conclusion:

―30. In view of the above, we allow these appeals, set aside

the impugned judgment and declare the provisions of the

impugned Act to the extent of doing away with the ‗catch-up‘

rule and providing for consequential seniority under Sections

3 and 4 to persons belonging to SCs and STs on promotion

against roster points to be ultra vires Articles 14 and 16 of the

Constitution.‖ 108

Dr Dhavan is entirely correct, if we may say so with respect, in submitting ―that

what has to be shown is whether the Reservation Act 2018 is, in law Articles 14

and 16 compliant‖. This necessitates an examination of the constitutionality of the

Reservation Act 2018. That would require this Court to examine the challenge on

the ground that there has been a violation of the equality code contained in

Articles 14 and 16.

E.I Is the basis of B K Pavitra I cured in enacting the Reservation Act

2018

82 The Statement of Objects and Reasons of the Reservation Act 2018 refers

to the legislative history preceding its enactment. The Ratna Prabha Committee

108

Supra 5 at page 641

PART E

89

was constituted after the Reservation Act 2002 was held to be invalid in B K

Pavitra I on the ground that no compelling necessity had been shown by the

state to provide for reservation in matters of promotion for SCs and STs by

collecting and analysing relevant data to satisfy the requirements laid out in

Nagaraj. The constitution of the Ratna Prabha Committee was consequent upon

the Reservation Act 2002 having been held to be invalid in B K Pavitra I.

83 The Statement of Objects and Reasons is extracted below, insofar as it is

material:

―The Hon‘ble Supreme Court of India in its judgment dated:

09.02.2017 in the case of BK Pavitra and others Vs Union of

India and others in Civil Appeal No. 2368 of 2011 and

connected matters while dealing with the issue of

consequential seniority provided to the Scheduled Castes and

Scheduled Tribes, having regard to the ratio of the decision of

the Constitution Bench in M.Nagaraj in Writ Petition No. 61 of

2002 has observed that a proper exercise for determining

‗inadequacy of representation‘ ‗backwardness‘ and ‗overall

efficiency‘ is a must for exercise of power under Article 16

(4A). The court held that in the absence of this exercise under

Article 16 (4A) it is the ―catch-up‖ rule that shall be applicable.

Having observed this the Court declared the provisions of

Sections 3 and 4 of the Karnataka Act 10 of 2002 to be ultra

vires of Articles 14 and 16 of the Constitution. The Hon‘ble

Supreme Court directed that revision of the Seniority lists be

undertaken and completed within three months and further

consequential action be taken within the next three months;

In order to comply with the directions of the Hon‘ble Supreme

Court in BK Pavitra and others vs Union of India and others in

Civil Appeal No. 2368 of 2011 the Government has issued

order vide Government order No. DPAR 182 SRR 2011 dated

06.05.2017 to all appointing authorities to revise the seniority

lists;

While in compliance of the Supreme Court order, the

Government considering the need and taking note of the

decision of the Constitution Bench in M Nagaraj, in Writ

Petition No. 61 of 2002, has entrusted the task of conducting

study and submitting a report on the backwardness of the

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90

Scheduled Castes and Scheduled Tribes in the state,

inadequacy of their representation in the State Civil Services

and the effect of reservation in promotion on the State

administration, to the Additional Chief Secretary to

Government in Government order No. DPAR 182 SRR 2011

dated 22.03.2017;

The Additional Chief Secretary to Government with the

assistance of officers from various departments has collated

the scientific, quantifiable and relevant data collected and

having made a detailed study of quantifiable data has

submitted a report on backwardness of Scheduled Castes

and Scheduled Tribes in the state, inadequacy of their

representation in the State Civil Services and the effect of

reservation in promotion on the State administration to the

State Government;

The report confirms the backwardness of the Scheduled

Castes and Scheduled Tribes in the state, inadequacy of their

representation in the State Civil Services and that the overall

efficiency of administration has not been affected or

hampered by extending reservation in promotion to the

Scheduled Castes and Scheduled Tribes in the state and

continuance of reservation in promotion within the limits will

not affect or hamper overall efficiency of administration;‖

84 The first principle of statutory interpretation guides us towards the view that

undoubtedly, the Statement of Objects and Reasons:

(i) Cannot be used for restricting the plain meaning of a legislation 109

;

(ii) Cannot determine whether a provision is valid 110

; and

(iii) May not be definitive of the circumstances in which it was passed 111

.

[See in this context Welfare Association v Ranjit 112

].

109

Bhaiji v Sub-Divisional Officer, Thandla : (2003) 1 SCC 692 at page 700, A Manjula Bhashini v A P Monen‘s Coor. Finance Corp. Ltd. : (2009) 8 SCC 431 at paras 34, 40

110 Kerala State (Electricity) Board v Indian Aluminum : (1976) 1 SCC 466

111 K S Paripoornan v State of Kerala : (1994) 5 SCC 593

112 (2003) 9 SCC 358

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91

85 The preamble to a law may be a statutory aid to consider the mischief

which the law seeks to address. While it cannot prevail over the provisions of the

statute, it can be an aid to resolve an ambiguity 113

.

86 In the course of his submissions, Dr Dhavan has emphasized the ―new

provisions‖ contained in the Reservation Act 2018. These according to him, are:

(i) Section 2 (d) which defines ‗backlog‘;

(ii) Section 5 under which the appointing authority is to revise and redraw the

existing seniority lists;

(iii) Section 7 which deals with the power to remove difficulties;

(iv) Section 8 which provides for the repeal of the Reservation Act 2002; and

(v) Section 9 which is a validating provision.

87 The essential issue which now needs to be addressed by this Court is

whether the basis of the decision in B K Pavitra I has been cured. The decision

of the Constitution Bench in Nagaraj mandates that before the State can take

recourse to the enabling power contained in Clauses (4A) and (4B) of Article 16,

it must demonstrate the existence of ―compelling reasons‖ on three facets: (i)

backwardness; (ii) inadequacy of representation; and (iii) overall administrative

efficiency. In Jarnail, the Constitution Bench clarified that the first of the above

factors – ―backwardness‖ has no application in the case of reservations for the

SCs and STs. Nagaraj to that extent was held to be contrary to the decision of

the larger Bench in Indra Sawhney.

113

Burrakur Coal Co. Ltd. v Union of India : AIR 1961 SC 954 at pages 956-957

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92

E.2 The Ratna Prabha Committee report

88 The decision in B K Pavitra I was rendered on 9 February 2017. The

Ratna Prabha Committee was established on 22 March 2017. Its report was

examined by a Cabinet Sub-Committee on 4 August 2017 and was eventually

approved by the Cabinet on 7 August 2017. The Ratna Prabha Committee report

was commissioned to : (i) collect information on cadre wise representation of SC

and ST employees in all government departments; (ii) collect information on

backwardness of SCs and STs; and (iii) study the effect on the administration due

to the promotion of SCs and STs.

89 Dr Dhavan‘s challenge to the report is basically founded on the following

features:

(i) Only thirty one out of sixty two government departments were examined;

(ii) No data was collected for public sector undertakings, boards, corporations,

local bodies, grant-in-aid institutions and autonomous bodies;

(iii) In PWD and KPTCL, the representation is excessive;

(iv) The data is vacancy based and not post based as required by Sabharwal;

(v) The data is on sanctioned posts and not of filled posts;

(vi) The data is based on grades A, B, C and D and not cadre based; and

(vii) On efficiency, there is only a general reference to the economic

development of the State of Karnataka.

90 Based on the above features, the petitioners have invoked the power of

judicial review. Dr Dhavan emphasized that the decision in Nagaraj upheld the

constitutional validity of successive constitutional amendments to Article 16

PART E

93

conditional upon the existence of compelling reasons which must be

demonstrated by the State by collecting and analysing relevant data. It is

submitted that the flaws in the report of the Ratna Prabha Committee would

indicate that the compelling reasons which constitute the foundation for the

exercise of the enabling power contained in Article 16 are absent, which must

result in the invalidation of the Reservation Act 2018.

91 Before we deal with the merits of the attack on the Ratna Prabha

Committee report, it is necessary to set down the parameters on which judicial

review can be exercised. Essentially, the exercise which the petitioners require

this Court to undertake is to scrutinize the underlying collection of data by the

State on two facets laid out in Nagaraj, as now clarified by Jarnail: (i) the

adequacy of representation; and (ii) impact on efficiency in administration.

Clause (4) of Article 16 contains an enabling provision to empower the State to

make reservations in appointments or posts in favour of any backward class of

citizens ―which, in the opinion of the State, is not adequately represented in the

services under the State‖. Clause (4A) contains an enabling provision that allows

the state to provide for reservations in promotion with consequential seniority in

posts or classes of posts in services under the State in favour of SCs and STs.

Clause (4A) also uses the expression ―which, in the opinion of the State, are not

adequately represented in the services under the State‖. In Indra Sawhney,

while construing the nature of the satisfaction which has to be arrived at by the

State, this Court held:

PART E

94

―798….The language of clause (4) makes it clear that the

question whether a backward class of citizens is not

adequately represented in the services under the State is a

matter within the subjective satisfaction of the State. This is

evident from the fact that the said requirement is preceded by

the words ―in the opinion of the State‖. This opinion can be

formed by the State on its own, i.e., on the basis of the

material it has in its possession already or it may gather such

material through a Commission/Committee, person or

authority. All that is required is, there must be some material

upon which the opinion is formed. Indeed, in this matter the

court should show due deference to the opinion of the State,

which in the present context means the executive. The

executive is supposed to know the existing conditions in the

society, drawn as it is from among the representatives of the

people in Parliament/Legislature. It does not, however, mean

that the opinion formed is beyond judicial scrutiny altogether.

The scope and reach of judicial scrutiny in matters within

subjective satisfaction of the executive are well and

extensively stated in Barium Chemicals v. Company Law

Board [1966 Supp SCR 311 : AIR 1967 SC 295] which need

not be repeated here. Suffice it to mention that the said

principles apply equally in the case of a constitutional

provision like Article 16 (4) which expressly places the

particular fact (inadequate representation) within the

subjective judgment of the State/executive.‖ 114

(Emphasis

supplied)

The above extract from the decision in Indra Sawhney presents two mutually

complementary and reinforcing principles. The first principle is that the executive

arm of the state is aware of prevailing conditions. The legislature represents the

collective will of the people through their elected representatives. The

presumption of constitutionality of a law enacted by a competent legislature

traces itself to the fundamental doctrine of constitutional jurisprudence that the

legislature is accountable to those who elect their representatives. Collectively,

the executive and the legislature are entrusted with the constitutional duty to

114

Supra 13 at page 728

PART E

95

protect social welfare. This Court explained in Amalgamated Tea Estates Co

Ltd v State of Kerala 115

, the rationale for the principles of constitutionality:

―11.The reason why a statute is presumed to be constitutional

is that the Legislature is the best judge of the local conditions

and circumstances and special needs of various classes of

persons. ―(T)he Legislature is the best judge of the needs of

particular classes and to estimate the degree of evil so as to

adjust its legislation according to the exigency found to

exist.‖ 116

This principle was reiterated in V C Shukla v State (Delhi Administration) 117

:

―11…Furthermore, the legislature which is in the best position

to understand the needs and requirements of the people must

be given sufficient latitude for making selection or

differentiation and so long as such a selection is not arbitrary

and has a rational basis having regard to the object of the

Act, Article 14 would not be attracted. That is why this Court

has laid down that presumption is always in favour of the

constitutionality of an enactment and the onus lies upon the

person who attacks the statute to show that there has been

an infraction of the constitutional concept of equality.‖ 118

92 More recently, this was emphasized in State of Himachal Pradesh v

Satpal Saini 119

:

―12…The duty to formulate policies is entrusted to the

executive whose accountability is to the legislature and,

through it, to the people. The peril of adopting an incorrect

policy lies in democratic accountability to the people…‖ 120

115

(1974) 4 SCC 415 116

Ibid at page 420 117

(1980) Supp SCC 249 118

Ibid at page 259 119

(2017) 11 SCC 42 120

Ibid at page 47

PART E

96

93 The second of the reinforcing principles which emerges from Indra

Sawhney is that the opinion of the government on the adequacy of

representation of the SCs and STs in the public services of the state is a matter

which forms a part of the subjective satisfaction of the state. Significantly, the

extract from Indra Sawhney reproduced earlier adverts to the decision in Barium

Chemicals Ltd, which emphasises that when an authority is vested with the

power to form an opinion, it is not open for the court to substitute its own opinion

for that of the authority, nor can the opinion of the authority be challenged on

grounds of propriety or sufficiency. In Nagaraj, while dealing with the parameters

governing the assessment of the adequacy of representation or of the impact on

efficiency, the Constitution Bench held:

―45… The basic presumption, however, remains that it is

the State who is in the best position to define and

measure merit in whatever ways it consider it to be

relevant to public employment because ultimately it has

to bear the costs arising from errors in defining and

measuring merit. Similarly, the concept of ―extent of

reservation‖ is not an absolute concept and like merit it is

context-specific.

…

49. Reservation is necessary for transcending caste and not

for perpetuating it. Reservation has to be used in a limited

sense otherwise it will perpetuate casteism in the country.

Reservation is underwritten by a special justification. Equality

in Article 16(1) is individual-specific whereas reservation in

Article 16 (4) and Article 16(4A) is enabling. The discretion of

the State is, however, subject to the existence of

―backwardness‖ and ―inadequacy of representation‖ in public

employment. Backwardness has to be based on objective

factors whereas inadequacy has to factually exist. This is

where judicial review comes in. However, whether

reservation in a given case is desirable or not, as a

policy, is not for us to decide as long as the parameters

mentioned in Articles 16 (4) and 16 (4A) are maintained. As

stated above, equity, justice and merit (Article

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97

335)/efficiency are variables which can only be identified

and measured by the State.

…

102…equity, justice and efficiency are variable factors. These

factors are context-specific. There is no fixed yardstick to

identify and measure these three factors, it will depend

on the facts and circumstances of each case.‖ 121

(Emphasis supplied)

94 The element of discretion vested in the state governments to determine

adequacy of representation in promotional posts is once again emphasized in the

following extract from the decision in Jarnail:

―35…According to us, Nagaraj has wisely left the test for

determining adequacy of representation in promotional

posts to the States for the simple reason that as the post

gets higher, it may be necessary, even if a proportionality test

to the population as a whole is taken into account, to reduce

the number of Scheduled Castes and Scheduled Tribes in

promotional pots, as one goes upwards. This is for the simple

reason that efficiency of administration has to be looked at

every time promotions are made. As has been pointed out by

B P Jeevan Reddy, J.‘s judgment in Indra Sawhney, there

may be certain posts right at the top, where reservation is

impermissible altogether. For this reason, we make it clear

that Article 16 (4A) has been couched in language which

would leave it to the States to determine adequate

representation depending upon the promotional post that

is in question.‖ 122

(Emphasis supplied)

95 In dealing with the submissions of the petitioners on this aspect, it is

relevant for this Court to recognize the circumspection with which judicial power

must be exercised on matters which pertain to propriety and sufficiency, in the

context of scrutinizing the underlying collection of data by the State on the

adequacy of representation and impact on efficiency. The Court, is above all,

121

Supra 6 at pages 249-250 122

Supra 49 at page 430

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98

considering the validity of a law which was enacted by the State legislature for

enforcing the substantive right to equality for the SCs and STs. Judicial review

must hence traverse conventional categories by determining as to whether the

Ratna Prabha Committee report considered material which was irrelevant or

extraneous or had drawn a conclusion which no reasonable body of persons

could have adopted. In this area, the fact that an alternate line of approach was

possible or may even appear to be desirable cannot furnish a foundation for the

assumption by the court of a decision making authority which in the legislative

sphere is entrusted to the legislating body and in the administrative sphere to the

executive arm of the government.

96 On the inadequacy of representation, the summary which emerges from

the Ratna Prabha Committee report is as follows:

―2.5: Summary:

1) The analysis of time series data collected for the last 32

years (1984-2016 except for 1986) across 31 Departments of

the State Government provides the rich information on the

inadequacy of representation of SCs and STs employees in

various cadres of Karnataka Civil Services.

2) The total number of sanctioned posts as per the data of

2016 is 7,45,593 of which 70.22 percent or 5,23,574 are filled

up across 31 Departments.

3) The vacancies or posts are filled up through Direct

Recruitment (DR) and Promotions including consequential

promotion.

4) The overall representation of the SC and ST employees of

all 31 Departments in comparison with total sanctioned posts

comprises of 10.65 per cent and 2.92 per cent respectively.

This proves inadequacy of representation of SCs and STs.

5) On an average the representation in Cadre A for SCs is at

12.07 per cent and STs 2.70 per cent which sufficiently

proves the inadequacy of representation.

6) The extent of representation in Cadre B is on an average

of 9.79 per cent and 2.34 per cent for ST for all the years of

the study period.

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99

7) It is observed that on an average 3.05 per cent of SC

representation is inadequate in the Cadre ‗C‘ whereas, 0.05

per cent excess representation is seen for ST.

8) On an average of 2 per cent and 1 per cent over

representation of employees of SCs and STs is found in

Cadre D respectively. However, in the last 5 years,

inadequacy of representation of SCs by 3 per cent is found in

this cadre.

9) The representation of Scheduled Caste in Cadre A, B and

C is on an average 12, 9.79 and 12.04 per cent respectively

whereas in Cadre D it is 16.91.

10) In case of STs in the cadres A and B the representation is

2.70 and 2.34 per cent. However, excess representation of

0.04 and 0.93 per cent is found in case of Group C and Group

D respectively.

11) Over representation in some years and departments is

attributed to either Direct Recruitment or retirement of

employees or filling up of backlog vacancies as the later does

not fall under 50 per cent limitation of reservation.

2.6: Conclusion:

The data clearly shows the inadequacy of representation of

SCs and STs in the civil services in Groups A, B and C and

adequate representation in Group D.‖

97 Collection of data and its analysis are governed by varying and often

divergent approaches in the social sciences. An informative treatise on the

subject titled Empirical Political Analysis – Quantitative and Qualitative

Research Methods 123

distinguishes between obtaining knowledge and using

knowledge. The text seeks to explain empirical analysis on the one hand and

normative analysis on the other hand:

―Social Scientists distinguish between obtaining knowledge

and using knowledge. Dealing with factual realities is termed

empirical analysis. Dealing with how we should use our

knowledge of the world is termed normative analysis.

Empirical analysis is concerned with developing and

using a common, objective language to describe and explain

reality. It can be quantitative or qualitative. Quantitative

analyses are based on math-based comparisons of the

123

Ninth edition, Richard C Rich, Craig Leonard Brians, Jarol B Manheim and Lars B Willnat, Longman Publishers

PART E

100

characteristics of the various objects or events that we study.

Qualitative analyses are based on the researcher‘s informed

and contextual understanding of objects or events.

Normative analysis is concerned with developing and

examining subjective values and ethical rules to guide us in

judging and applying what we have learned about reality.

Although the emphasis in this book is on empirical analysis, it

seeks to develop an appreciation of the larger, normative

perspective within which knowledge is acquired, interpreted,

and applied through a discussion of the ethics of research.

Normative analysis without an empirical foundation

can lead to value judgments that are out of touch with reality.

Empirical analysis in the absence of sensitivity to normative

concerns, on the other hand, can lead to the collection of

observations whose significance we are not prepared to

understand fully. The objective in undertaking political inquiry

is to draw upon both types of analysis – empirical and

normative – so as to maximize not only our factual

knowledge, but also our ability to use the facts we discover

wisely.‖

98 In supporting the methodology which has been adopted by the Ratna

Prabha Committee, Ms Indira Jaising, learned Senior Counsel emphasized that:

(i) Save and except where a national census is proposed to be conducted,

data collection is based on valid sampling methods on which conclusions

are drawn;

(ii) Research methodology can be qualitative as well as quantitative – the

present case deals with the collection of quantitative data;

(iii) Quantitative data is also collected on the basis of sample surveys. In this

case, the purpose of the study was to collect data on the adequacy of

representation in promotional posts and the sample which was chosen was

a representative sample from which conclusions were drawn; and

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101

(iv) In the study conducted by the State of Karnataka, statistics of a number of

persons belonging to the SCs and STs in promotional posts were collected

group wise. The groups include cadres. Hence, it stands to reason that if

the data is collected in relation to a group, it will include data pertaining to

cadres as well since, every cadre within the group has been statistically

enquired.

99 We find merit in the above submissions. The methodology which was

adopted by the Ratna Prabha Committee has not been demonstrated to be alien

to conventional social science methodologies. We are unable to find that the

Committee has based its conclusions on any extraneous or irrelevant material. In

adopting recourse to sampling methodologies, the Committee cannot be held to

have acted arbitrarily. If, as we have held above, sampling is a valid methodology

for collection of data, the necessary consequence is that the exercise cannot be

invalidated only on the ground that data pertaining to a particular department or

of some entities was not analysed. The data which was collected pertained to

thirty one departments which are representative in character. The State has

analysed the data which is both relevant and representative, before drawing its

conclusions. As we have noted earlier, there are limitations on the power of

judicial review in entering upon a factual arena involving the gathering, collation

and analysis of data.

100 Dr Dhavan has painstakingly compiled charts for the purpose of his

argument. We may also note at this stage that Ms Jaising in response to the

charts relied upon by Dr Dhavan, also placed on records charts indicating:

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102

(i) Current representation after demotion of SC and ST employees in the

PWD of Karnataka;

(ii) Percentage of SCs and STs in the post of Executive Engineer without

consequential seniority in the PWD; and

(iii) Corresponding figures in the post of Executive Engineer without

consequential seniority in the PWD.

101 We are of the view that once an opinion has been formed by the State

government on the basis of the report submitted by an expert committee which

collected, collated and analysed relevant data, it is impossible for the Court to

hold that the compelling reasons which Nagaraj requires the State to

demonstrate have not been established. Even if there were to be some errors in

data collection, that will not justify the invalidation of a law which the competent

legislature was within its power to enact. After the decision in B K Pavitra I, the

Ratna Prabha Committee was correctly appointed to carry out the required

exercise. Once that exercise has been carried out, the Court must be

circumspect in exercising the power of judicial review to re-evaluate the factual

material on record.

102 The adequacy of representation has to be assessed with reference to a

benchmark on adequacy. Conventionally, the State and the Central governments

have linked the percentage of reservation for the SCs and STs to their

percentage of population, as a measure of adequacy. The Constitution Bench

noticed this in Sabharwal, where it observed:

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103

―4. When a percentage of reservation is fixed in respect of a

particular cadre and the roster indicates the reserve points, it

has to be taken that the posts shown at the reserve points are

to be filled from amongst the members of reserve categories

and the candidates belonging to the general category are not

entitled to be considered for the reserved posts. On the other

hand the reserve category candidates can compete for the

non-reserve posts and in the event of their appointment to the

said posts their number cannot be added and taken into

consideration for working out the percentage of reservation.

Article 16 (4) of the Constitution of India permits the State

Government to make any provision for the reservation of

appointments or posts in favour of any Backward Class of

citizens which, in the opinion of the State is not adequately

represented in the Services under the State. It is, therefore,

incumbent on the State Government to reach a conclusion

that the Backward Class/Classes for which the reservation is

made is not adequately represented in the State Services.

While doing so the State Government may take the total

population of a particular Backward Class and its

representation in the State Services. When the State

Government after doing the necessary exercise makes the

reservation and provides the extent of percentage of posts to

be reserved for the said Backward Class then the percentage

has to be followed strictly. The prescribed percentage cannot

be varied or changed simply because some of the members

of the Backward Class have already been

appointed/promoted against the general seats. As mentioned

above the roster point which is reserved for a Backward Class

has to be filled by way of appointment/promotion of the

member of the said class. No general category candidate can

be appointed against a slot in the roster which is reserved for

the Backward Class…‖ 124

Explaining this further, the Constitution Bench held:

―5...Once the prescribed percentage of posts is filled the

numerical test of adequacy is satisfied and thereafter the

roster does not survive. The percentage of reservation is the

desired representation of the Backward Classes in the State

Services and is consistent with the demographic estimate

based on the proportion worked out in relation to their

population. The numerical quota of posts is not a shifting

boundary but represents a figure with due application of mind.

Therefore, the only way to assure equality of opportunity to

the Backward Classes and the general category is to permit

124

Supra 24 at page 750

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104

the roster to operate till the time the respective

appointees/promotees occupy the posts meant for them in the

roster…‖ 125

Consequently, it is open to the State to make reservation in promotion for SCs

and STs proportionate to their representation in the general population.

103 One of the submissions which has been urged on behalf of the petitioners

is that the quota has to be reckoned with reference to posts which are actually

filled up or the working strength and not with reference to sanctioned posts. This

submission is answered by the decision in Sabharwal, which holds that the

percentage of reservation has to be worked out in relation to the number of posts

which form part of the cadre strength. The Constitution Bench held:

―6. The expressions ‗posts‘ and ‗vacancies‘, often used in the

executive instructions providing for reservations, are rather

problematical. The word ‗post‘ means an appointment, job,

office or employment. A position to which a person is

appointed. ‗Vacancy‘ means an unoccupied post or office.

The plain meaning of the two expressions make it clear that

there must be a ‗post‘ in existence to enable the ‗vacancy‘ to

occur. The cadre-strength is always measured by the

number of posts comprising the cadre. Right to be

considered for appointment can only be claimed in

respect of a post in a cadre. As a consequence the

percentage of reservation has to be worked out in

relation to the number of posts which form the cadre-

strength. The concept of „vacancy‟ has no relevance in

operating the percentage of reservation.‖ 126

(Emphasis

supplied)

125

Ibid at page 751 126

Ibid at pages 751-752

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105

Similarly, in Nagaraj, the Constitution Bench held:

―83. In our view, the appropriate Government has to apply the

cadre strength as a unit in the operation of the roster in order

to ascertain whether a given class/group is adequately

represented in the service. The cadre strength as a unit also

ensures that upper ceiling limit of 50% is not violated. Further,

roster has to be post-specific and not vacancy based.‖ 127

Hence, the submission that the quota must be reckoned on the basis of the posts

which are actually filled up and not the sanctioned posts cannot be accepted.

104 We find no merit in the challenge to the Ratna Prabha Committee report on

the ground that the collection of data was on the basis of groups A, B, C and D as

opposed to cadres. For one thing, the expression ‗cadre‘ has no fixed meaning

ascribed to it in service jurisprudence. But that apart, Nagaraj requires the

collection of quantifiable data inter alia, on the inadequacy of representation in

services under the state. Clause 4A of Article 16 specifically refers to the

inadequacy of representation in the services under the state. The collection of

data on the basis of groups A to D does not by its very nature exclude data

pertaining to cadres. The state has studied in the present case the extent of

reservation for SCs and STs in groups A to D, consisting of several cadres.

Since, the group includes posts in all the cadres in that group, it can logically be

presumed that the state has collected quantifiable data on the representation of

SCs and STs in promotional posts in the cadres as well.

127

Supra 6 at page 261

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106

105 Another facet of the matter is that in the judgment of Justice Jeevan Reddy

in Indra Sawhney, it was observed that reservation under Article 16 (4) does not

operate on communal grounds. Hence, if a member belonging to a reserved

category is selected in the general category, the selection would not count

against the quota prescribed for the reserved category. The decision in

Sabharwal also noted that while candidates belonging to the general category

are not entitled to fill reserved posts, reserved category candidates are entitled to

compete for posts in the general category. In several group D posts, such as

municipal sweepers, the sobering experience of administration is that the

overwhelmingly large segment of applicants consists of persons belonging to the

SCs and STs. Over representation in group D posts as a result of candidates

belonging to the general category staying away from those posts cannot be a

valid or logical basis to deny promotion to group D employees recruited from the

reserved category.

F Substantive versus formal equality

106 The core of the present case is based on the constitutional content of

equality.

107 For equality to be truly effective or substantive, the principle must

recognise existing inequalities in society to overcome them. Reservations

are thus not an exception to the rule of equality of opportunity. They are rather

the true fulfilment of effective and substantive equality by accounting for the

PART F

107

structural conditions into which people are born. If Article 16(1) merely postulates

the principle of formal equality of opportunity, then Article 16(4) (by enabling

reservations due to existing inequalities) becomes an exception to the strict rule

of formal equality in Article 16 (1). However, if Article 16 (1) itself sets out the

principle of substantive equality (including the recognition of existing inequalities)

then Article 16 (4) becomes the enunciation of one particular facet of the rule

of substantive equality set out in Article 16 (1).

F.I The Constituent Assembly‟s understanding of Article 16 (4)

(I) Reservations to overcome existing inequalities in society

(a) There is substantial evidence that the members of the Constituent

Assembly recognised that (i) Indian society suffered from deep structural

inequalities; and (ii) the Constitution would serve as a transformative document to

overcome them. One method of overcoming these inequalities is reservations for

the SCs and STs in the legislatures and state services. Therefore, for the

members of the Constituent Assembly who supported reservations, a key

rationale for incorporating reservations for SCs and STs in the Constitution

was the existence of inequalities in society based on discrimination and

prejudice within the caste structure. This is evidenced by the statements in

support of reservations for minorities by members. For example, in the context of

legislative reservations for minorities Monomohan Das noted:

―… Therefore, it is evident from the Report of the Minorities

Committee that it is on account of the extremely low

educational and economic conditions of the scheduled castes

and the grievous social disabilities from which they suffer that

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108

the political safeguard of reservation of seats had been

granted to them...‖ 128

(b) Prof. Yashwant Rai used similar statements to support reservations for

backward communities in employment:

―… Therefore, if you want to give equal status to those

communities which are backward and depressed and on

whom injustice has been perpetrated for thousands of

years and if you want to establish Indian unity, so that the

country may progress and so that many parties in the country

may not mislead the poor, I would say that there should be

a provision in the constitution under which the educated

Harijans may be provided with employment….‖ 129

(Emphasis supplied)

(II) Recognition of the insufficiency of formal equality by the Constituent

Assembly

108 During the debates on the principles of equality underlying Article 16 (then

draft Article 10), certain members of the Assembly recognised that in order to

give true effect to the principle of equality of opportunity, the Constitution had to

expressly recognise the existing inequalities. For example, Shri Phool Singh

noted:

―… Much has been made of merit in this case; but equal

merit pre-supposes equal opportunity, and I think it goes

without saying that the toiling masses are denied all those

opportunities which a few literate people living in big cities

enjoy. To ask the people from the villages to compete

with those city people is asking a man on bicycle to

compete with another on a motorcycle, which in itself is

128

(Volume XI) Debate on 25 August 1949. 129

(Volume XI) Debate on 23 August 1949.

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109

absurd. Then again, merit should also have some reference

to the task to be discharged…‖ 130

(Emphasis supplied)

Similarly, P Kakkam stated,

―… If you take merit alone into account, the Harijans

cannot come forward. I say in this house, that the

Government must take special steps for the reservation of

appointment for the Harijans for same years. I expect the

government will take the necessary steps to give more

appointments in police and military services also...‖ 131

(Emphasis supplied)

109 By recognising that formal equality of opportunity will be insufficient in

fulfilling the transformative goal of the Constitution, these members recognised

that the conception of equality of opportunity must recognise and account for

existing societal inequalities. The most revealing debates as to how the

Constituent Assembly understood equality of opportunity under the Constitution

took place on 30 November 1948. Members debated draft article 10 (which

would go on to become Article 16 of the Constitution). In these debates, some

members understood sub-clause (4) (providing for reservations) as an exception

to the general rule of formal equality enunciated in sub-clause (1). Illustratively,

an articulation of this position was made by Mohammad Ismail Khan, who stated,

―… There can be only one of these two things--either

there can be clear equal opportunity or special

consideration. Article 10 says there shall be equality of

opportunity, then it emphasises the fact by a negative clause

that no citizen shall be discriminated on account of religion or

race. It is quite good, but when no indication is given whether

this would override article 296 or article 296 is independent of

it, we are certainly left in the lurch. What would be the fate of

the minorities? [Article 296 stated that special

130

(Volume XI) Debate on 23 August 1949. 131

(Volume VII) Debate on 30 May 1948.

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110

considerations shall be shown to minorities to ensure

representation in the services]…‖ 132

(Emphasis supplied)

110 Dr B R Ambedkar‘s response summarises the different conceptions of

equality of opportunity that the members of the assembly put forward. Dr

Ambedkar argued that the inclusion of sub-clause (4) was a method of

recognising the demand that mere formal equality in sub-clause (1) would be

insufficient, and a balance between formal equality of opportunity and the needs

of the disadvantaged classes of society was needed. Dr Ambedkar presciently

observed:

―… If members were to try and exchange their views on this

subject, they will find that there are three points of view which

it is necessary for us to reconcile if we are to produce a

workable proposition which will be accepted by all…

The first is that there shall be equality of opportunity for all

citizens. It is the desire of many Members of this House that

every individual who is qualified for a particular post should be

free to apply for that post, to sit for examinations and to have

his qualifications tested so as to determine whether he is fit for

the post or not and that there ought to be no limitations…

Another view mostly shared by a section of the House is that, if

this principle is to be operative--and it ought to be operative in

their judgment to its fullest extent--there ought to be no

reservations of any sort for any class or community at all…

Then we have quite a massive opinion which insists that,

although theoretically it is good to have the principle that

there shall be equality of opportunity, there must at the

same time be a provision made for the entry of certain

communities which have so far been outside the

administration. As I said, the Drafting Committee had to

produce a formula which would reconcile these three points of

view, firstly, that there shall be equality of opportunity,

secondly that there shall be reservations in favour of certain

communities which have not so far had a `proper look-in' so to

say into the administration…

132

(Volume VII) Debate on 30 May 1948.

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111

The view of those who believe and hold that there shall be

equality of opportunity, has been embodied in sub-clause

(1) of Article 10. It is a generic principle. At the same time,

as I said, we had to reconcile this formula with the

demand made by certain communities that the

administration which has now--for historical reasons--

been controlled by one community or a few communities,

that situation should disappear and that the others also

must have an opportunity of getting into the public

services…‖ 133

(Emphasis supplied)

F.2 The Constitution as a transformative instrument

111 The Constitution is a transformative document. The realization of its

transformative potential rests ultimately in its ability to breathe life and meaning

into its abstract concepts. For, above all, the Constitution was intended by its

draftspersons to be a significant instrument of bringing about social change in a

caste based feudal society witnessed by centuries of oppression of and

discrimination against the marginalised. As our constitutional jurisprudence has

evolved, the realisation of the transformative potential of the Constitution has

been founded on the evolution of equality away from its formal underpinnings to

its substantive potential.

112 In the context of reservations, the decision in T Devadasan v The Union

of India 134

construed Article 16 (4) to be a proviso or an exception to Article 16

(1). In a dissent which embodied a vision statement of the Constitution, Justice

Subba Rao held:

―26. Article 14 lays down the general rule of equality. Article

16 is an instance of the application of the general rule with

133

(Volume VII) Debate on 30 May 1948. 134

AIR 1964 SC 179

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112

special reference to opportunity of appointments under the

State. It says that there shall be equality of opportunity for all

citizens in matters relating to employment or appointment to

any office under the State… Centuries of calculated

oppression and habitual submission reduced a considerable

section of our community to a life of serfdom. It would be well

nigh impossible to raise their standards if the doctrine of

equal opportunity was strictly enforced in their case. They

would not have any chance if they were made to enter the

open field of competition without adventitious aids till such

time when they could stand on their own legs. That is why the

makers of the Constitution introduced clause (4) in Article 16.

The expression ―nothing in this article‖ is a legislative device

to express its intention in a most emphatic way that the power

conferred thereunder is not limited in any way by the main

provision but falls outside it. It has not really carved out an

exception, but has preserved a power untrammelled by the

B.K. PAVITRA Vs UNION OF INDIA

B.K. PAVITRA Vs UNION OF INDIA