DRAVIDA MUNNETRA KAZHAGAM (DMK) Vs SECRETARY GOVERNORS SECRETARIAT AND ORS
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE B.R. GAVAI, HON'BLE MR. JUSTICE SURYA KANT
Judgment by: HON'BLE THE CHIEF JUSTICE
Case number: C.A. No.-005467-005469 / 2017
Diary number: 32452 / 2016
Advocates: AMIT ANAND TIWARI Vs
T. R. B. SIVAKUMAR
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
IA No. 182868/2019 in CIVIL APPEAL NOS. 54675469/2017
DRAVIDA MUNNETRA KAZHAGAM (DMK) .....APPELLANT(S)
VERSUS
SECRETARY GOVERNORS SECRETARIAT AND ORS.
.....RESPONDENT(S)
WITH
M.A. No.2328/2019 in W.P.(C) No.1267/2018 (With IA No. 183503/2019 and IA No. 183515/2019 and IA No. 163332/2019 and IA No. 183506/2019 and I.A. Nos.186721 and
186722 of 2019 and I.A. No.185943 of 2019)
WITH
Contempt Petition (C) Diary No(s).38969/2019 in W.P.(C) No.1267/2018
WITH W.P.(C) No.1411/2019
(IA No.183815/2019, IA No.185955/2019, IA No.183813/2019)
WITH W.P.(C) No.1415/2019
WITH W.P.(C) No.1413/2019
(I.A. No. 183819/2019)
WITH W.P.(C) No.1418/2019
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WITH W.P.(C) No. 1417/2019
(IA No.185986/2019 and IA No.185985/2019)
WITH
W.P.(C) No. 1420/2019 (IA No.185976/2019 and IA No.185974/2019)
AND
Writ Petition (C) Diary No.43683 of 2019
JUDGMENT
These Interlocutory Applications have been filed seeking
directions for compliance with the Constitutional mandate concerning
elections to local bodies. The lead applicant, Dravida Munnetra
Kazhagam (DMK), is appellant in the Civil Appeal Nos. 54675469 of
2017, wherein an order of the Madras High Court refusing to issue
certain directions to the Tamil Nadu State Election Commission (“State
Election Commission”) is under challenge before us. It is also the
principal Opposition party in the Legislative Assembly of the State of
Tamil Nadu and is a recognised Stateparty.
2. In the Civil Appeal DMK claimed that the partyinpower at the
State level, the AIADMK, has deliberately been postponing elections;
unconstitutionally been altering constituencies and refusing to effect
rotation with the object of gaining undue political advantage. They
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have claimed that Articles 243D and 243T mandated that
delimitation of constituencies be conducted after every decadal census
and concomitant reservations be effected for Scheduled Castes and
Scheduled Tribes on a ‘rotation’ basis. In so far as the Tamil Nadu
Panchayats (Second Amendment) Act, 2016 allowed the next cycle of
local elections in Tamil Nadu to be conducted as per the earlier 2001
Census, it contravened Constitutional provisions and was thus liable
to be struck down.
3. The aforestated issues have, however, been rendered academic
by constitution of a Delimitation Commission under the newly
enacted Tamil Nadu Delimitation Commission Act, 2017. This
Commission initiated an elaborate exercise of delimitation on 25th
July, 2017 and eventually formulated a draft ward delimitation
proposal on 20th September, 2017. Thereafter, written objections were
invited from the public, various political parties and organisations
between 20th December, 2017 and 18th January, 2018. After
considering such objections/suggestions and the revised proposals
received from District Delimitation Authorities, the Delimitation
Commission sent its final recommendation to the State Government
on 31st August, 2018. Thereafter, a notification was issued by the
State Government on 14th December, 2018 whereby the wards newly
delimited per the 2011 Census figures were notified.
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4. Thereafter, on 20th February, 2019 the Delimitation Commission
forwarded proposals for reservation, whereupon post consideration,
the State Government vide notifications dated 20th May, 2019, 21st
May, 2019 and 24th May, 2019 notified reserved seats for rural and
urban local bodies in the State.
5. It is noteworthy that soon after on 12th November, 2019 the State
Government issued a notification dividing four existing districts of
Tamil Nadu to create nine new districts. Vellore district was
trifurcated into the districts of Vellore, Tirupathur and Ranipet;
Kancheepuram was bifurcated into Kancheepuram and Chengalpet;
Villupuram was bifurcated into Villupuram and Kallakurichi; and
Tirunelveli was bifurcated into Tirunelveli and Tenkasi districts.
Resultantly, some talukas were also restructured with certain
revenue villages either being added or removed. Para 7 of the
aforestated notification then reads as follows:
“7. The delimitation of the territorial wards of Village Panchayats,
Panchayat Union and District Panchayats have already been
notified under the Tamil Nadu Panchayats Act, 1994 (Tamil Nadu
Act 21 of 1994) and thereby the delimitation exercise for the
ensuing local body elections has already been completed.
Notwithstanding the notification to bifurcate the Districts, the
process started already to conduct the ensuing Local Body
Elections will be continued as per the order of the Hon’ble
Supreme Court dated 17.07.2019 in W.P. (C) No. 1267/2018.
After the ensuing Local Body Elections, the process of
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modification, if any, with regard to local bodies will be taken up
by the Government.”
6. As is apparent from the above extract, there is a pointed
reference to this Court’s order dated 17th July, 2019 in W.P.(C) No.
1267 of 2018. This Order was delivered in M.A. No. 2328 of 2019
which was filed by the State Election Commission and reads as under:
“On 2nd July, 2019, this Court had passed the following
order:
“The respondent No.1, the Tamil Nadu State Election
Commission, shall file an affidavit within two weeks
hence, indicating the time within which the delimitation
exercise that is stated to be at an advance stage, will be
completed and when elections to the local bodies can be
held.”
List the matter on 17th July, 2019.
Pursuant thereto, an affidavit dated 15th July, 2019, has been
filed by the Secretary, Tamil Nadu State Election Commission.
We have perused the said affidavit and we are satisfied with
the grounds mentioned therein, which explain the delay in
completion of the delimitation exercise and in issuing the
notification in respect of local bodies elections. We have also
taken note of the fact that in paragraph 28, the Secretary of
the State Election Commission has stated that the notification
announcing the schedule of the election will be published in
the last week of October, 2019.
In view of the aforesaid statement made before the Court in
the affidavit filed by the Secretary of the State Election
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Commission, we permit the State authority to act in the
manner as undertaken before the Court i.e. publish the
election notification in the last week of October, 2019.........”
7. Thereafter this Court passed the following order on 18th
November, 2019.
“List on 13.12.2019, by which time we hope and expect
that Notification will be issued after completing all legal
formalities.
Dr. Abhishek Manu Singhvi, learned Senior Counsel states
that there are some connected matters, i.e., SLP(C) Nos.
2888128883/2016 and batch.
List all the connected matters together before the appropriate
Bench, after obtaining orders from Hon’ble the Chief Justice of
India.”
8. In purported deference to the above reproduced Orders, the
State Election Commission on 2nd December, 2019 announced the
Programme of Elections for all Panchayats at the village, intermediate
and district levels, which is as follows:
PROGRAMME OF ELECTION
1. Publication of public notice of election and commencement of receipt of nominations
06.12.2019
2. Last date of making nominations 13.12.2019
3. Scrutiny of nominations 16.12.2619
4. Withdrawal of candidates 18.12.2019
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5. Dates of Poll Phase – I Phase II
27.12.2019 30.12.2019
6. Date of commencement of counting of votes 02.01.2020
7. Date before which the election shall be completed
04.01.2020
8. Date on which the first meeting of the newly elected ward members shall be held for assumption of office by taking oath or affirmation
06.01.2020
9. Date of which the meeting of the ward members shall be held for the election of VicePresidents or Chairman and ViceChairman, as the case may be.
11.01.2020
9. The notified election programme further provides as follows:
“Posts for Direct Elections:
Direct election would be held to fill up the total of 1,18,974
posts in Rural Local bodies, out of which
655 Posts of Village Panchayat Ward members within 31
District Panchayats;
6,471 Posts of Panchayat Union Ward Members within
388 Panchayat Unions;
12,524 Posts of Village Panchayat Presidents and 99,324
posts of Village Panchayat Ward Members are included.
Political Party Based Elections and Nonpolitical Party based Elections:
The election to the posts of Village Panchayat Presidents and
Village Panchayat Ward Members will be as NonPolitical Party
based Elections; the election to the posts of District Panchayat
Ward Members and Panchayat Union Ward Members will be as
Political party based Election.
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Indirect Elections:
Indirect Elections to the following posts will be held on
11.01.2020 through the elected representatives of the local
bodies.
Posts of Chairman of District Panchayat Council
31
Posts of ViceChairman of District Panchayat Council
31
Posts of Chairman of Panchayat Union Council
388
Posts of ViceChairman of Panchayat Union Council
388
Posts of VicePresident of Village Panchayat President
12,524
13,362
10. It thus emerges that before the election process could begin as
per the Sate Election Commission’s Press Release dated 2nd December,
2019, the State of Tamil Nadu increased the number of districts from
31 to 39 and also restructured various talukas. However, with regard
to posts of Chairman and ViceChairman of District Panchayat
Councils, elections are still sought to be held only for 31 posts. This
resultant incongruity has prompted the appellants to file these
applications with prayers to strike down the Notification dated 2nd
December, 2019; hold elections for the entire State comprising all 39
Revenue Districts; and conduct such local body elections only after
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completion of all legal formalities i.e. after delimitation of the newly
carved districts. A specific direction has also been prayed for, to
compel the respondents to first carry out delimitation, reservation,
rotation processes and fulfil all other legal requirements before
notifying or conducting elections of any panchayat at the village,
intermediate or district level.
11. Having heard learned counsel for the parties at a considerable
length and after an indepth analysis of various Statutory provisions as
well as the constitutional scheme under Part IX which envisages
democratisation of grassroot level administration, we are of the view
that, as per Article 243B, panchayats have to mandatorily be
constituted in a State at the village, intermediate and district levels.
Article 243C requires the State, as far as is practicable, to maintain a
similar ratio between the population residing within the territory of a
particular panchayat and the number of seats allocated to it, across
all panchayats in the State. Further, each panchayat must be divided
into territorial constituencies and per Article 243D, seats in
proportion to their population must be reserved for Scheduled Castes
and Scheduled Tribes in each panchayat.
12. It is thus clear that the constitutional object of Part IX cannot be
effectively achieved unless the delimitation exercise for constitution of
local bodies at all levels is properly undertaken. Such exercise in the
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State of Tamil Nadu must keep in view the criteria for delimitation of
wards prescribed under the Tamil Nadu Local Bodies Delimitation
Regulations, 2017 (formulated under the Tamil Nadu Delimitation
Commission Act, 2017), which criteria must itself not be contrary to
Article 243C read with Article 243B(1) of the Constitution.
13. Noticing how at the completion of the delimitation process there
were only 31 revenue districts, but despite a subsequent increase in
number of districts to 39, no fresh delimitation exercise has been
undertaken, it is clear that the State Government cannot fulfil the
aforestated Constitutional mandate. There is no identified data
elucidating population proportions and hence requisite reservation for
Scheduled Castes and Scheduled Tribes cannot be provided for, both
in re village panchayat wards or Chairman/ViceChairman of District
bodies. We hence have no doubt that the election process as notified
by the State Election Commission on 2nd December, 2019, in respect of
the newly constituted nine districts cannot be held unless fresh
delimitation exercise in respect thereto is first completed. The State
Government cannot justify holding local body elections of these nine
districts by relying upon this Court’s order dated 18th November, 2019
as the said order itself mandates notification of elections only after
completing “all legal formalities”.
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14. The contention of the respondents that the present proceedings
amount to “calling in question an election” and hence not being
maintainable in view of the express constitutional embargos of Articles
243O and 243ZG does not impress us for the present proceedings
are only to further the expeditious completion of prerequisites of a
fair election. Hence, the following ratio of a coordinate Bench in
Election Commission of India v. Ashok Kumar and Others [2000
(8) SCC 216] squarely applies to the present case:
“(2) Any decision sought and rendered will not amount to
“calling in question an election” if it subserves the progress of
the election and facilitates the completion of the election.
Anything done towards completing or in furtherance of the
election proceedings cannot be described as questioning the
election.
(3) Subject to the above, the action taken or orders issued by
Election Commission are open to judicial review on the well
settled parameters which enable judicial review of decisions of
statutory bodies such as on a case of mala fide or arbitrary
exercise of power being made out or the statutory body been
shown to have acted in breach of law.
(4) Without interrupting, obstructing or delaying the
progress of the election proceedings, judicial intervention is
available if assistance of the court has been sought for merely
to correct or smoothen the progress of the election proceedings,
to remove the obstacles therein, or to preserve a vital piece of
evidence if the same would be lost or destroyed or rendered
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irretrievable by the time the results are declared and stage is
set for invoking the jurisdiction of the court.”
15. For the reasons aforestated, these applications are allowed in
part and disposed of with the following directions:
a. The Respondentauthorities shall hold elections to all
Panchayats at village, intermediate and district levels,
except those in the following nine reconstituted districts:
i. Kancheepuram ii. Chengalpattu iii. Vellore iv. Thirupathur v. Ranipet vi. Villupuram vii. Kallakurichi viii. Tirunelveli ix. Tenkasi;
b. The Respondents (including the Delimitation
Commission) are directed to delimit the nine newly
constituted districts in accordance with law and thereafter
hold elections for their panchayats at the village,
intermediate and district levels within a period of four
months;
c. There shall be no legal impediment against holding
elections for Panchayats at the village, intermediate and
district levels for rest of the districts;
d. State Election Commission shall notify elections for
the panchayats at village, intermediate and district levels in
respect of all districts except the nine reconstituted
districts as per the details given in direction ‘a’ above.;
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e. While conducting elections, the respondents shall
provide proportionate reservation at all levels, in
accordance with the Rule 6 of Tamil Nadu Panchayats
(Reservation of Seats and Rotation of Reserved Seats)
Rules, 1995.
16. In all fairness, we must note that the learned Advocate General of
Tamil Nadu has also agreed to proceed with the election process as
directed above.
17. Since, the only grievance raised in the main appeals was that the
local body elections ought be held on the basis of the 2011 Census
and not of 2001; and considering how the respondents have already
used the 2011 Census while conducting the latest delimitation
exercise (except in the newly reconstituted nine districts), these
appeals have been rendered infructuous and are disposed of
accordingly.
18. All pending I.As. also stand disposed of accordingly.
……………………….. CJI. (S. A. BOBDE)
………………………… J. (B.R. GAVAI)
…………………………. J. (SURYA KANT)
NEW DELHI DATED : 06.12.2019
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