KERALA STATE BEVERAGES (M AND M) CORP LTD. Vs P P SURESH AND ORS. ETC. ETC.
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE HEMANT GUPTA
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: C.A. No.-007804-007813 / 2019
Diary number: 6097 / 2016
Reportable
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
Civil Appeal Nos.7804-7813 of 2019 Special Leave Petition (C) Nos. 5550-5559 of 2016
Kerala State Beverages (M and M) Corporation Limited .... Petitioner (s)
Versus
P.P. Suresh & Ors, Etc. Etc. & Ors. ….Respondent (s)
WITH
Civil Appeal Nos.7814-7832 of 2019 Special Leave Petition (C) Nos.33452-33470 of 2016
Kerala State and Ors. Etc. Etc. .... Petitioner (s)
Versus
The Managing Director Kerala State Beverages (M and M) Corporation Limited & Ors, Etc.Etc. & Ors.
….Respondent (s)
Civil Appeal No.7833 of 2019 Special Leave Petition (C) No.6757 of 2017
Kerala State and Ors. .... Petitioner (s)
Versus
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C.C. John & Ors. ….Respondent (s)
Civil Appeal No. 7834 of 2019 Special Leave Petition (C) No.12573 of 2017
Kerala State .... Petitioner (s) Versus
N.I. Issac ….Respondent (s) A N D
Contempt Petition (C) No.638 of 2019 In
Special Leave Petition (C) Nos.5550-5559 of 2016
Babu M.K. .... Petitioner (s)
Versus
The Managing Director Kerala State Beverages (M and M) Corporation Limited
….Respondent (s)
J U D G M E N T
L. NAGESWARA RAO, J.
Leave granted.
1. Rehabilitation of Abkari workers is the core issue that
arises in the Appeals above. Displaced workers who lost
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employment due to the ban of arrack in the State of Kerala,
were successful in the Writ Petition filed by them. The
Appeals filed by the State of Kerala and the Kerala State
Beverages Corporation Limited (for short, ‘the Corporation’)
were dismissed by a Division Bench of the Kerala High Court.
Thus, the above Appeals.
2. Retail outlets for sale of arrack were started by the
Corporation in the year 1995, in view of the decision taken by
the Government of Kerala to abolish arrack shops which were
hitherto run by private parties. Thereafter, on 01.04.1996,
arrack was banned in the State of Kerala. Consequentially,
12,500 arrack workers were deprived of their livelihood.
Since it was not possible to provide re-employment to the
displaced arrack workers, the State Government paid
compensation of Rs. 30,000/- each to the arrack workers in
lieu of rehabilitation. In addition, an ex gratia of Rs.2000/-
was also disbursed by the Government, apart from the
provident fund pension and DCRG. Dissatisfied with the
decision of the Government in not providing re-employment,
the arrack workers launched an agitation demanding
rehabilitation. Pursuant to an agreement between the arrack
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workers and the Government, G.O.(Rt) No.81/2002/TD dated
20.02.2002 was issued. The Government ordered that 25%
of all daily wage employment vacancies which would arise in
the Corporation in future shall stand reserved to be filled up
by displaced workers who were members of the Abkari
Workers Welfare Fund Board and whose services were
terminated due to the ban of arrack.
3. The criteria for rehabilitation of arrack workers was
altered by G.O.(Rt) No. 567/2004/TD dated 07.08.2004. Vide
this Order, 25% of all daily wage employment vacancies likely
to arise in the Corporation, were directed to be earmarked for
the dependent sons of arrack workers who had perished
consequent to the loss of employment, due to the ban on
arrack in the State. In case the claimants exceeded the
number of available vacancies, employment would be
provided after a selection. The eligibility for seeking re-
employment was that the dependent sons of deceased arrack
workers should not have completed 38 years of age.
4. In the meanwhile, Rules 4(2) and 9(10)(b) were
introduced in the Kerala Abkari Shops Disposal Rules, 2002
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(for short “the Rules”). The said Rules provided for
absorption of arrack workers who lost employment due to the
abolition of the Abkari shops. The said Rules were declared
ultra vires the Abkari Act enacted in the year, 1902 (for short
“the Act”), by a judgment of this Court in Civil Appeal
No.1732 of 2006 dated 24.03.2006. [See: Kerala
Samsthana Chethu Thozhilali Union v. State of Kerala
& Ors.1]
5. A list of 265 persons, who were the dependent sons of
deceased arrack workers, was prepared pursuant to the
Government Order dated 07.08.2004. They approached the
High Court by filing a Writ Petition in which a direction was
sought to the Appellant/ State to provide employment to
them. The High Court directed implementation of the
Government Order dated 07.08.2004, by appointing the
dependent sons of the deceased arrack workers within a
period of six weeks from the date of the judgment. Further,
the High Court by its judgment dated 03.03.2009 directed the
Government to reconsider the Order dated 07.08.2004 by
which the benefit of rehabilitation was not given to all the
1(2006) 4 SCC 327
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arrack workers who remained unemployed pursuant to the
ban of arrack. G.O. (Rt.) No.399/09/TD was issued by the
Government on 30.04.2009 implementing the direction
issued in Writ Petition (C) No.26878 of 2007 by appointing all
265 persons whose names were included in the list of
dependent sons of deceased arrack workers. No relief was
given to those workers who were jobless pursuant to the ban
on arrack. G.O.(Rt) No. 562/09/TD dated 22.06.2009 was
issued, citing practical difficulties in implementation of
Government Order dated 20.02.2002, such as want of
vacancies, fixing suitable criteria to accommodate them, etc.
6. The legality and validity of the Government Orders
dated 07.08.2004 and 22.06.2009 was challenged by the
displaced arrack workers. They sought implementation of the
Order passed by the Government on 20.02.2002 by which the
benefit of rehabilitation was given to all the arrack workers
who remained unemployed pursuant to the ban. By a
judgment dated 29.05.2015, the learned Single Judge of the
High Court of Kerala allowed the Writ Petitions and directed
the State Government to implement G.O.(Rt) No.81/2002/TD
dated 20.02.2002 within a period of two months from the
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date of the judgment. The learned Single Judge was of the
view that the displaced workmen had a legitimate
expectation of continued employment, which they could
claim. The justification of the Government that the change of
policy was on account of overriding public interest, was not
accepted by the learned Single Judge.
7. In the Appeals preferred by the Appellants, the Division
Bench of the High Court observed that the Government Order
dated 20.02.2002 created legitimate expectation in the
workers that they would be entitled for an appointment, as of
right. Any change in policy should have been preceded by a
suitable opportunity of hearing being given to the arrack
workers. In view of the said findings, the Division Bench held
that the implementation of the Government Order dated
07.08.2004 is arbitrary and violative of Article 14 of the
Constitution of India (for short “the Constitution”). As the
matter pertained to the loss of employment resulting in
deprivation of livelihood of the arrack workers, the High Court
was of the opinion that the Government Order dated
07.08.2004 was also violative of Article 21 of the
Constitution. The Government Order dated 07.08.2004 was
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only in modification of the earlier Order dated 20.02.2002
and not in supersession, according to the High Court. Apart
from providing employment to the dependent sons of the
deceased arrack workers, the obligation cast on the
Government to provide employment to displaced Abkari
workers, by Order dated 20.02.2002, continued to exist. The
Division Bench of the High Court referred to the Directive
Principles, especially Articles 38 to 43 of the Constitution to
hold that the policy decision taken by the Government to
provide rehabilitation was for the purpose of achieving social
objectives. Concluding that the Government Order dated
07.08.2004 suffers from the vice of arbitrariness and
unreasonableness, the Division Bench upheld the judgment
of the learned Single Judge by which the displaced arrack
workers were directed to be provided employment in the
Corporation.
8. Before this Court, it was contended on behalf of the
State that the Government Order dated 07.08.2004
modifying the earlier Government Order dated 20.02.2002
was due to overriding public interest. The Government found
it very difficult to implement the decision to provide
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employment to the displaced Abkari workers in the
Corporation. The number of vacancies available for daily
wage workers in the year 2002 was only 51. After a detailed
discussion with the stakeholders, a decision was taken to
modify the Government Order dated 20.02.2002 and to
provide employment only to the dependent sons of displaced
Abkari workers who died after the ban on arrack. According
to the State, there was no vested right in the displaced Abkari
workers to claim public employment. As the decision to
modify/ alter the Government Order dated 20.02.2002 was in
overriding public interest, the Respondents could not claim
that they had legitimate expectation. It was submitted on
behalf of the State that the decision to modify the
Government Order dated 20.02.2002 was pursuant to a
policy decision of the State which should not normally be
interfered with. Learned senior counsel for the State
submitted that loss of employment of the displaced workers
was more than 20 years ago and the Respondents could not
claim employment now. He further stated that the
Respondents who lost their livelihood due to ban on arrack
were suitably compensated in the year 1996 itself and it was
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not possible to assume that they were unemployed even
after a lapse of 23 years since losing their jobs. Fixing
suitable criteria to accommodate 12,500 persons against 51
vacancies was a challenge for the Government. A meeting
was held on 22.10.2003 by the Chief Minister to work out the
modalities of implementation of the Government Order dated
20.02.2002. It was decided in the said meeting that only the
dependent sons of the deceased displaced workers who had
not completed 38 years of age would be eligible for
appointment in the Corporation. A list of such persons was
prepared. In all, 265 persons figured in the list and were
given appointment. These appointments were made
pursuant to the Government Order dated 07.08.2004. The
Corporation contended that the appointment to all posts in
the Corporation is done through the Kerala State Public
Service Commission. Learned senior counsel for the
Corporation also submitted that providing employment to the
displaced Abkari workers was detrimental to other eligible
candidates who would lose an opportunity of appointment.
9. The learned counsel appearing on behalf of the
Respondents justified the judgment of the High Court by
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arguing that the decision to modify the Government Order
dated 20.02.2002 was arbitrary and unreasonable. They
submitted that the assurance given by the Government in the
year 2002 that the displaced Abkari workers would be
considered against 25% of the daily wage vacancies in the
Corporation, created a vested right. They argued that the
Respondents had a legitimate expectation in assuming that
the State would act in fairness. It was contended on behalf of
some of the Respondents that providing employment only to
the dependent sons of deceased abkari workers was an
invitation to the displaced workers to commit suicide.
Reliance was placed by learned counsel for the Respondents
on the judgment of the High Court in Writ Petition (Civil)
No.26878 of 2007 to submit that the issue pertaining to the
correctness of the Government Order dated 07.08.2004 had
attained finality. It was argued on behalf of the Respondents
that long and several number of years had been spent by
them in litigation and the majority of displaced abkari
workers were still unemployed. If they could not be re-
employed, they submitted that they should be monetarily
compensated, at least.
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10. The points that arise for our consideration in these
Appeals are:
(a) Whether the displaced abkari workers had a vested
right of rehabilitation pursuant to the Government Order
dated 20.02.2002;
(b) Whether modification/ alteration of the Government
Order dated 20.02.2002 is vitiated due to unfairness,
arbitrariness and unreasonableness.
(c) The scope of the legitimate expectation of the
Respondents; and
(d) Whether the Respondents are entitled to any relief
after the passage of 23 years since they lost their jobs due to
ban on arrack.
A. Vested Right of Employment
11. There is no dispute that a number of abkari workers lost
their livelihood due to the ban on arrack in the State, in the
year 1996. Dissatisfied with the monetary compensation
provided to them, they demanded employment in the
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Corporation. The agitation turned violent and to find an
immediate solution to the law and order problem, the
Government took a decision to provide employment to
displaced abkari workers, adjusting them against 25% of the
daily wage vacancies that would arise in the Corporation.
There was no assurance given to all the displaced abkari
workers that they would be re-employed. The assurance
given by the Government was to reserve 25% of daily wage
vacancies that would arise in future for the displaced abkari
workers. It cannot be said that a vested right accrued to all
the abkari workers to claim employment in retail outlets in
the Corporation. We do not agree with the submission of the
Respondents that a vested right was created by the
Government Order dated 20.02.2002 and that it was
indefeasible. There was no unequivocal promise that all the
displaced workers would be provided re-employment.
12. The assurance given to the abkari workers that they
would be considered for employment in 25% of the daily
wage vacancies that would arise in the Corporation,
according to the Government, had to be altered due to
administrative exigencies. The implementation of the
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decision to provide employment to displaced abkari workers
was not possible in view of the fact that the number of
vacancies of daily wage employees after the year 2002 were
very less whereas there was a large number of displaced
abkari workers to be accommodated. In view of the
difficulties faced by the Government in implementation of the
Government Order dated 20.02.2002, the Government found
it fit to modify the policy decision by a Government Order
dated 07.08.2004. It came to the notice of the Government
that several displaced abkari workers perished after 1996.
Their families had to be provided immediate succur. To give
priority to the families in immediate need, the Government
decided that dependent sons of the deceased abkari workers
who died after the year 1996 would be provided employment
against the 25% daily wage vacancies in the Corporation.
The said decision cannot be termed as unreasonable or
arbitrary as it was taken in light of overriding public interest.
Relevant considerations were taken into account by the
Government to alter the Government Order dated
20.02.2002.
B. Legitimate Expectation
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13. The main argument on behalf of the Respondents was
that the Government was bound by its promise and could not
have resiled from it. They had an indefeasible legitimate
expectation of continued employment, stemming from the
Government Order dated 20.02.2002 which could not have
been withdrawn. It was further submitted on behalf of the
Respondents that they were not given an opportunity before
the benefit that was promised, was taken away. To appreciate
this contention of the Respondents, it is necessary to
understand the concept of legitimate expectation.
14. The principle of legitimate expectation has been
recognized by this Court in Union of India v. Hindustan
Development Corporation & Ors.2 If the promise made by
an authority is clear, unequivocal and unambiguous, a person
can claim that the authority in all fairness should not act
contrary to the promise.
15. M. Jagannadha Rao, J. elaborately elucidated on
legitimate expectation in Punjab Communications Ltd. v.
Union of India & Ors.3 He referred to the judgment in
2 (1993) 3 SCC 499 3 (1999) 4 SCC 727
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Council of Civil Service Unions and Ors. v. Minister for
the Civil Service4 in which Lord Diplock had observed that
for a legitimate expectation to arise, the decisions of the
administrative authority must affect the person by depriving
him of some benefit or advantage which,
(i) he had in the past been permitted by the decision-
maker to enjoy and which he can legitimately expect
to be permitted to continue to do until there has
been communicated to him some rational grounds
for withdrawing it on which he has been given an
opportunity to comment; or (ii) he has received assurance from the decision-maker
that they will not be withdrawn without giving him
first an opportunity of advancing reasons for
contending that they should not be withdrawn.
Rao, J. observed in this case, that the procedural part of
legitimate expectation relates to a representation that a
hearing or other appropriate procedure will be afforded
before the decision is made. The substantive part of the
principle is that if a representation is made that a benefit of
a substantive nature will be granted or if the person is
4 1985 AC 374 : (1984) 3 All ER 935
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already in receipt of the benefit, that it will be continued and
not be substantially varied, then the same could be
enforced.
16. It has been held by R. V. Raveendran, J. in Ram
Pravesh Singh v. State of Bihar5 that legitimate
expectation is not a legal right. Not being a right, it is not
enforceable as such. It may entitle an expectant:
(a) to an opportunity to show cause before the
expectation is dashed; or
(b) to an explanation as to the cause of denial. In
appropriate cases, the Courts may grant a direction requiring
the authority to follow the promised procedure or established
practice.
Substantive Legitimate Expectation
17. An expectation entertained by a person may not be
found to be legitimate due to the existence of some
countervailing consideration of policy or law.6 Administrative
policies may change with changing circumstances, including
changes in the political complexion of governments. The
5 (2006) 8 SCC 381 6 Administrative Law, Eleventh Edition, H.W.R. Wade & C.F. Forsyth
17 | P a g e
liberty to make such changes is something that is inherent in
our constitutional form of government.7
18. The decision makers’ freedom to change the policy in
public interest cannot be fettered by applying the principle of
substantive legitimate expectation.8 So long as the
Government does not act in an arbitrary or in an
unreasonable manner, the change in policy does not call for
interference by judicial review on the ground of a legitimate
expectation of an individual or a group of individuals being
defeated.
19. The assurance given to the Respondents that they
would be considered for appointment in the future vacancies
of daily wage workers, according to the Respondents, gives
rise to a claim of legitimate expectation. The Respondents
contend that there is no valid reason for the Government to
resile from the promise made to them. We are in agreement
with the explanation given by the State Government that the
change in policy due was to the difficulty in implementation
of the Government order dated 20.02.2002. Due deference
has to be given to the discretion exercised by the State 7 Hughes v. Deptt. of Health and Social Security, AC at p. 788 8 Findlay v. Secy. Of State of Home Deptt. (1984) 3 All ER 801
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Government. As the decision of the Government to the
change policy was to balance the interests of the displaced
Abkari workers and a large number of unemployed youth in
the State of Kerala, the decision taken on 07.08.2004 cannot
be said to be contrary to public interest. We are convinced
that the overriding public interest which was the reason for
change in policy has to be given due weight while considering
the claim of the Respondents regarding legitimate
expectation. We hold that the expectation of the
Respondents for consideration against the 25 per cent of the
future vacancies in daily wage workers in the Corporation is
not legitimate.
Procedural Legitimate Expectation
20. The other contention of the Respondents which found
favour with the High Court was that they were entitled for an
opportunity before the assurance of rehabilitation given to
them was withdrawn. There is no dispute that each of the
displaced abkari workers was not given an opportunity before
the assurance was altered. However, the Government
contended that the displaced abkari workers were consulted
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through their representatives before passing the Government
Order dated 07.08.2004. The requirement of an opportunity
to be given before altering the policy by which an assurance
is given to a large number of individuals has to be examined.
21. In case of a complaint that an administrative authority
has reneged from a promise without giving an opportunity of
hearing which was the past practice, a claim of legitimate
expectation can be raised. In other words, if the policy or
practice was to give an opportunity before the benefit is
withdrawn, the non-compliance of such a practice would
result in defeating the legitimate expectation of an individual
or group of individuals. In Attorney General of Hong
Kong v. Ng Yuen Shiu9, the Privy Council was concerned
with a dispute relating to an assertion of legitimate
expectation of hearing, by an illegal immigrant. The
Respondent in that case entered Hong Kong illegally and
remained for a long period of time without being detected.
He became part owner of a factory which employed several
workers. A change in immigration policy was announced
whereby illegal immigrants would be interviewed in due
9 [1983] 2 All ER 346
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course, but no guarantee was given that they would not be
removed from Hong Kong. The Respondent approached the
immigration authorities for interview and after being
interviewed he was detained until a removal order was made
by the Director of Immigration. His appeal was dismissed by
the Immigration Tribunal. The Court of Appeal of Hong Kong
granted the Respondent an order of prohibition till an
opportunity was given to him to explain the circumstances of
his case before the Director. The Appeal filed by the Attorney
General of Hong Kong was dismissed by the Privy Council.
The only question raised by the Respondent in the Appeal
was whether he was entitled to have a fair inquiry under
common law, before a removal order was made against him.
Without expressing any opinion on violation of principles of
natural justice, the right of hearing of the Respondent in the
peculiar facts of the case was adjudicated upon. It was held
that the Respondent had a ‘legitimate expectation’ of being
accorded a hearing before an order of removal was passed.
22. We have referred to the above judgment to demonstrate
that there can be situation where the very claim made can be
with regard to an opportunity not being given before
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withdrawing a promise which results in defeating the
‘legitimate expectation’.
23. The principle of procedural legitimate expectation would
apply to cases where a promise is made and is withdrawn
without affording an opportunity to the person affected. The
imminent requirement of fairness in administrative action is
to give an opportunity to the person who is deprived of a past
benefit. In our opinion, there is an exception to the said rule.
If an announcement is made by the Government of a policy
conferring benefit on a large number of people, but
subsequently, due to overriding public interest, the benefits
that were announced earlier are withdrawn, it is not
expedient to provide individual opportunities to such
innominate number of persons. In other words, in such
cases, an opportunity to each individual to explain the
circumstances of his case need not be given. In Union of
India v. Hindustan Development Corporation and Ors.
(supra) it was held that in cases involving an interest based
on legitimate expectation, the Court will not interfere on
grounds of procedural fairness and natural justice, if the
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deciding authority has been allotted a full range of choice
and the decision is taken fairly and objectively.
C. Judicial Review and Proportionality
24. The challenge to the order dated 07.08.2004 by which
the Respondents were deprived of an opportunity of being
considered for employment is on the ground of violation of
Articles 14, 19 and 21 of the Constitution of India. Lord
Diplock in Council of Civil Service Unions and Ors. v.
Minister for the Civil Services10, held that the interference
with an administrative action could be on the grounds of
‘illegality’, ‘irrationality’ and ‘procedural impropriety’. He was
of the opinion that ‘proportionality’ could be an additional
ground of review in the future. Interference with an
administrative decision by applying the Wednesbury’s
principles is restricted only to decisions which are outrageous
in its defiance of logic or of accepted moral standards that no
sensible person who applied his mind to the question to be
decided could have arrived at it.
10 Infra n. 22
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25. Traditionally, the principle of proportionality has been
applied for protection of rights guaranteed under the
European Convention for the Protection of Human Rights and
Fundamental Freedoms, 1950.
26. In Om Kumar v. Union of India11, this Court held as
follows:
“By 'proportionality', we mean the question
whether, while regulating exercise of
fundamental rights, the appropriate or least
restrictive choice of measures has been made
by the legislature or the administrator so as to
achieve the object of the legislation or the
purpose of the administrative order, as the
case may be. Under the principle, the Court
will see that the legislature and the
administrative authority 'maintain a proper
balance between the adverse effects which
the legislation or the administrative order may
have on the rights, liberties or interests of
persons keeping in mind the purpose which
they were intended to serve'. The legislature
and the administrative authority are, however,
given an area of discretion or a range of
choices but as to whether the choice made
infringes the rights excessively or not, is for
11 AIR 2000 SC 3689
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the Court. That is what is meant by
proportionality.”
In this case, M. Jagannadha Rao, J. examined the
development of principles of proportionality for review of
administrative decision in England and in India. After
referring to several judgments, it was held that the
proportionality test is applied by the Court as a primary
reviewing authority in cases where there is a violation of
Articles 19 and 21. The proportionality test can also be
applied by the Court in reviewing a decision where the
challenge to administrative action is on the ground that it
was discriminatory and therefore violative of Article 14. It was
clarified that the principles of Wednesbury have to be
followed when an administrative action is challenged as
being arbitrary and therefore violative of Article 14 of the
Constitution of India. In such a case, the Court would be
doing a secondary review.
27. While exercising primary review, the Court is entitled to
ask the State to justify the policy and whether there was an
imminent need for restricting the fundamental rights of the
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claimants. In secondary review, the Court shows deference
to the decision of the executive.
28. Proportionality involves ‘balancing test’ and ‘necessity
test’.12 Whereas the balancing test permits scrutiny of
excessive and onerous penalties or infringement of rights or
interests and a manifest imbalance of relevant
considerations, the necessity test requires infringement of
human rights to be through the least restrictive alternatives.13
29. An administrative decision can be said to be
proportionate if:
(a) The objective with which a decision is made to
curtail fundamental rights is important;
(b) The measures taken to achieve the objective have
a rational connection with the objective; and
(c) The means that impair the rights of individuals are
no more than necessary.
30. In the instant case, the Respondents challenged the
order dated 07.08.2004, as being violative of Articles 14, 19
12 Coimbatore District Central Co-operative Bank v. Coimbatore District Central Co- operative Bank Employees Association & Anr. (2007) 4 SCC 669 13 Judicial Review of Administrative Action (1955) and Wade & Forsyth: Administrative Law (2005) (2007) 4 SCC 669
26 | P a g e
and 21. The High Court accepted the submissions made by
the Respondents and held that the Order dated 07.08.2004 is
vitiated as it suffers from the vice of arbitrariness and
unreasonableness. However, in view of the challenge to the
decision of the Government being on the ground of violation
of Articles 14, 19 and 21, the test of proportionality should be
applied to review the impugned decision of the Government.
31. The contention of the Respondents was firstly, that their
fundamental rights have been violated by
modification/alteration of the earlier assurance by the
Government. Secondly, that the Respondents lost an
opportunity of being employed which resulted in deprivation
of their life and livelihood in violation of Article 21 of the
Constitution. It was further submitted that the decision is
arbitrary and hence violative of Article 14 of the Constitution.
The contention of the Government was that modification of
the assurance given for employment to the displaced Abkari
workers was unavoidable. It was contended on behalf of the
State that there is a rational connection between the
measures taken to modify and the objective with which the
policy was altered. The Government justified the decision by
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submitting that the means adopted for impairment of the
rights of the Respondents were not excessive.
32. The promise held out by the Government to provide
employment to the displaced Abkari workers had become an
impossible task in view of the non-availability of vacancies in
the Corporation. The decision taken by the Government in
overriding public interest was a measure to strike a balance
between the competing interest of the displaced Abkari
workers and unemployed youth in the State of Kerala. The
impairment of the fundamental rights of the Respondents due
to the change in policy cannot be said to be excessive.
Hence, it cannot be said that the change in policy regarding
re-employment of displaced abkari workers is
disproportionate.
33. Another contention of Respondents which found favour
with the High Court was that the Order dated 07.08.2004 was
found illegal in Writ Petition (C) No.26878 of 2007 and that
the said judgment has become final. Aggrieved by their non-
appointment in spite of inclusion in the list of 265 dependent
sons of the deceased displaced workers, they filed a Writ
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Petition seeking a direction to the Government to appoint
them. The High Court directed the Government to appoint
those persons who were included in the list, pursuant to the
Order dated 07.08.2004 within a period of six weeks. The
High Court further observed that the Order dated 20.02.2002
should not have been altered and directed the Government to
reconsider the order dated 07.08.2004. The Government
complied with the direction of the High Court in the Writ
Petition above and issued a Government Order dated
30.04.2009 by which employment was provided to 265
dependent sons of deceased Abkari workers. Therefore, it
cannot be said that the validity of the order dated 07.08.2004
has been finally decided in Writ Petition (C) No.26878 of
2007.
34. We are not in agreement with the findings recorded by
the High Court that a right of appointment accrued to the
Respondents and it matured into a Right to Life as provided in
Article 21 of the Constitution. We disapprove the opinion of
the High Court that the Order dated 07.08.2004 is in
continuation of the Order dated 20.02.2002 in view of the
Order dated 20.02.2002 not being superceded. The Order
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dated 07.08.2004 was issued in modification of the Order
dated 20.02.2002. A close scrutiny of both the Orders would
indicate that the Order dated 07.08.2004 replaces the Order
dated 20.02.2002 in view of a fresh decision taken to provide
employment only to the dependent sons of deceased Abkari
workers.
35. For the aforementioned reasons, the Appeals are
allowed.
..…................................J. [L.
NAGESWARA RAO]
..…….............................J.
[HEMANT GUPTA]
New Delhi, October 04, 2019.
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