REENA SURESH ALHAT Vs STATE OF MAHARASHTRA AND ANR.
Bench: J. CHELAMESWAR,ABHAY MANOHAR SAPRE
Case number: PC(CC) 3350 of 2017
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
SPECIAL LEAVE PETITION (CIVIL) NO. CC No. 3350 OF 2017
Reena Suresh Alhat … Petitioner
Versus
State of Maharashtra & Another … Respondents
AND
SPECIAL LEAVE PETITION (CIVIL) NO.5014 OF 2017
Reshma Anil Bhosale … Petitioner
Versus
Maharashtra State Election Commission & Others … Respondents
ORDER
Chelameswar, J.
Permission to file Special Leave Petition is granted.
These two matters arise out of Maharashtra Municipal
Corporation Act, 1949 (Act No. 59 of 1949). Petitioners in these two
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SLPs are candidates at the ongoing Elections to the Municipal
Corporation of Pune.
Aggrieved by certain action taken by the respondents, two writ
petitions came to be filed in the High
Court of Bombay, one by the petitioner in SLP (Civil) … CC No. 3350 of
2017 and the other by respondent no.4 in SLP (Civil) No.5014 of 2017.
Reena Suresh Alhat’s nomination was rejected by an order dated
4.2.2017. She challenged the rejection of her nomination by a writ
petition. The writ petition was dismissed by the High Court by an
order under challenge dated 7.2.2017 on the twin grounds of a
constitutional bar and the existence of an alternative remedy.
In the case of Reshma Anil Bhosale, the dispute is regarding the
allotment of a symbol. The petitioner claimed to be a candidate
sponsored by the Bharatiya Janata Party. The said symbol was
allotted to the petitioner by an order of the respondent dated 8.2.2017.
One of the contesting candidates questioned the allotment of the
election symbol of BJP by filing a writ petition. Rule nisi was issued
and by an interim order of the High Court, the order of the Election
Commission allotting the symbol in favour of Reshma Anil Bhosale
was stayed.
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Hence these two special leave petitions.
It was passionately urged by the learned senior counsel
appearing in both the matters that this Court ought to examine the
questions of law involved in the petitions because these elections at
the grass root level are of great importance in the civic administration
of Pune. By the impugned orders, the High Court deprived the
petitioners of their valuable electoral rights. Though the petitioners
have an alternative remedy to challenge the election of returned
candidates, such a remedy is time consuming and in the process a
substantial (if not the entire) portion of the term of the office would
expire and, therefore, this Court is bound to examine the cases on
merits.
The remedy under Article 136 is a discretionary remedy though it
does not mean that the discretion should be exercised whimsically.
Learned counsel for the petitioners relied upon a judgment of the
Constitution Bench in the case of Mohinder Singh Gill & Another v.
The Chief Election Commissioner, New Delhi & Others, AIR 1978
SC 851, in support of the submission that in appropriate cases, this
Court ought to interfere in certain specified circumstances in the
election process notwithstanding the fact that the aggrieved candidate
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would have an opportunity to question the election at a later point of
time by filing an election petition.
On the other hand, the caveator (one of the contesting candidates
- respondents in SLP(C) No.5014 of 2017 relying upon a judgment of
this Court in Election Commission of India through Secretary v.
Ashok Kumar & Others, (2008) 8 SCC 216, argued that this Court
clearly laid down the circumstances in which interference would be
justified and the case on hand does not fall within the parameters
indicated therein.
We see no reason to entertain the SLPs for the following reasons
(i) The elections in question pertain to a local body under a local
law of the State Legislature. The result of the election is most
unlikely to have any effect on the affairs of this nation. We are
even inclined to believe that the result of the election would
not have any repercussions beyond Pune City.
(ii) The High Court is also a constitutional court, subject of course
to the appellate jurisdiction conferred on this court by law.
(iii) The petitioners would still have a forum for adjudication of
their respective rights and granting appropriate relief if they
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can successfully establish the infringement of their legal
rights.
(iv) The appellate jurisdiction conferred by the Constitution under
Article 136 is purely discretionary.
(v) The pendency of huge number of matters in this Court
coupled with the relative insignificance (from the point of view
of the nation) of the injury to the petitioners herein are
certainly factors which should weigh with this Court before
entertaining these applications.
We are only reminded of a caution given by Justice Frankfurter
in Rogers v. Missouri Pacific Railroad Co., 353 U.S. 500, 521 : 77
S. Ct. 443, 459 “The Court may or may not be “doing justice” in the four
insignificant cases it decides today; it certainly is doing injustice to the significant
and important cases on the calendar and to its own role as the supreme judicial
body of the country.” … “Unless the Court vigorously enforces its own criteria for
granting review of cases, it will inevitably face an accumulation of arrears or will
dispose of its essential business in too hurried and therefore too shallow a way.”
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We regret our inability to examine the issues involved in these
two cases. Special Leave Petitions are dismissed.
…......................................J. (J. CHELAMESWAR)
…......................................J. (ABHAY MANOHAR SAPRE)
New Delhi February 13, 2017
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