STATE OF UP . Vs Z.U. ANSARI
Bench: T.S. THAKUR,V. GOPALA GOWDA
Case number: C.A. No.-009886-009886 / 2016
Diary number: 22162 / 2014
Advocates: ABHISHEK CHAUDHARY Vs
RAJEEV SINGH
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9886 OF 2016 [Arising out of Special Leave Petition (C) No.20985 of 2014]
STATE OF U.P. AND ORS. …APPELLANTS
VERSUS
Z.U. ANSARI …RESPONDENT
J U D G M E N T
T.S. THAKUR, CJI.
1. Leave granted.
2. This appeal arises out of a judgment and order dated
3rd February, 2014 passed by the High Court of Judicature at
Allahabad whereby Writ Petition No.19485 of 2012 filed by
the respondent has been allowed and disciplinary
proceedings based on charge-sheet dated 26th June, 2011
issued to the respondent quashed with the direction that the
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writ petitioner-respondent herein shall be entitled to all
consequential benefits.
3. The respondent-writ petitioner before the High Court
joined the Saharanpur Division of Rural Engineering
Department of the State of Uttar Pradesh as a Junior
Engineer on 26th February, 1973. He was promoted to the
post of Assistant Engineer on 25th April, 1981 and
transferred to Pratapgarh Division, and thereafter to several
other places till he superannuated from service on 30th
September, 2008.
4. Financial irregularities allegedly causing a pecuniary
loss to the tune of Rs.13,23,964/- to the State exchequer,
having been noticed, a proposal for initiating disciplinary
proceedings was mooted by the Rural Engineering
Department and sanctioned by the Minister in-charge of
Rural Engineering Department, Government of Uttar Pradesh
on 7th January, 2011. A charge-sheet dated 27th June, 2011
was accordingly issued to the respondent and Chief Engineer
(WB) was nominated as Enquiry Officer to conduct an
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enquiry into the charges. Aggrieved, the respondent filed
Civil Miscellaneous Writ Petition No.19485 of 2012 before the
High Court of Judicature at Allahabad. The principal
contention urged in support of that Writ Petition was that in
the absence of a valid sanction from the Governor under
351-A of the Civil Services Regulations, 1975 framed under
Article 309 of the Constitution of India, the disciplinary
action proposed against the respondent was legally
impermissible. That contention found favour with a Division
Bench of the High Court of Allahabad, who, as noticed
earlier, has allowed the Writ Petition and quashed the
disciplinary proceedings including the charge-sheet served
upon the respondent. The High Court has taken the view
that Article 166 of the Constitution of India relied upon by
the State in support of the sanction issued by the Minister
in-charge of Department of Rural Engineering, Government
of Uttar Pradesh, and Article 309 of the Constitution of India
operate in distinctly different fields. The High Court declared
that if Service Regulations framed under Article 309 of the
Constitution of India require sanction of the Governor before
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initiating the departmental proceedings against a retired
employee any such sanction must be granted by the
Governor himself and not by the Minister in-charge of the
department concerned. The High Court observed that in
terms of U.P. Rules of Business, 1975 only such business can
be dealt with by the Minister as is allocated to him under the
said Rules. There was, according to the High Court, nothing
to suggest that the power to sanction disciplinary
proceedings against a retired government servant had been
allocated to the Minister to be disposed of by general or
special directions of the Minister. The sanction granted by
the Minister for initiating departmental proceedings against
the respondent was, in that view, held to be insufficient to
maintain such proceedings. The sum total of the reasoning
given by the High Court is contained in the following passage
extracted from the impugned judgment:
“We are of the considered opinion that the provisions of Article 309 of the Constitution of India operate in a separate field vis-a-vis the conduct of government business under Article 166 of the Constitution of India. They are not overlapping. Therefore, if under the service rules framed under Article 309 of the Constitution of India namely the Civil Services Regulations, 1975, it has been provided that sanction of the Governor would be necessary before initiation of the departmental proceedings with the
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service of the charge-sheet upon the retired employee then such sanction has to be that of the Governor and not of the minister with reference to the UP Secretariat Instructions 1982 framed under the Rules of Business, 1975. We may also record that the UP Secretariat Instructions 1982, Chapter VII only provide that all business allocated to a department under the Rules of Business, 1975 is to be disposed of by or under the General or special directions of the minister in-charge (Reference Business Regulations 3). It is, therefore, clear that only such business as allocated to the department under the Rules of Business, 1975 can be disposed of under the general or special directions of the minister in-charge.
Nothing has been demonstrated before us to lead us to accept that the power to sanction the departmental proceedings in respect of a retired government servant has been allocated as a business to be disposed of under the general or special directions of the minister concerned under the Business Regulations.
We have, therefore, no hesitation to hold that the sanction of the minister referable to the Business Regulations in the facts of the case will not amount to the sanction of the Governor as contemplated by Regulation 351-A of the Civil Services Regulations, 1975.”
5. The present appeal, as noticed earlier, assails the
correctness of the view taken by the High Court. The legal
position on the subject is, in my opinion, fairly settled by the
decisions of this Court to which I shall presently refer, but,
before I do so I may gainfully extract Regulation 351A of the
Civil Service Regulations, 1975 which reads as under:
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“351-A. The Governor reserves to himself the right of withholding or withdrawing a pension or any part of it, whether permanently or for a specified period and the right of ordering the recovery from the pension of the whole or part of any pecuniary loss caused to Government, if the pensioner is found in departmental or judicial proceedings to have been guilty of grave misconduct, or to have caused. Pecuniary loss to government by misconduct or Negligence, during his service, including service rendered on re-employment after retirement:
Provided that-
(a) such departmental proceedings, if not instituted while the officer was on duty either before retirement or during re-employment-
(i) shall not be instituted save with the sanction of the Governor,
(ii) shall be in respect of an event which took place not more than four years before the institution of such proceedings, and
(iii) shall be conducted by such authority and in such place or places as the Governor may direct and in accordance with the procedure applicable to proceedings on which an order of dismissal from service may be made… … …”
6. I may at this stage also refer to Article 163 of the
Constitution of India, which, inter alia, postulates that the
Governor is bound to act on the aid and advise of Council of
Ministers except in so far as he is by or under the
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Constitution required to exercise his functions or any of
them in his discretion:
“163. Council of Ministers to aid and advise Governor
(1) There shall be a council of Ministers with the chief Minister at the head to aid and advise the Governor in the exercise of his functions, except in so far as he is by or under this constitution required to exercise his functions or any of them in his discretion
(2) If any question arises whether any matter is or is not a matter as respects which the Governor is by or under this Constitution required to act in his discretion, the decision of the Governor in his discretion shall be final, and the validity of anything done by the Governor shall not be called in question on the ground that he ought or ought not to have acted in his discretion
(3) The question whether any, and if so what, advice was tendered by Ministers to the Governor shall not be inquired into in any court”
7. Reference may also be made to Article 166 of the
Constitution of India which deals with conduct of
Government business and inter alia provides that all
executive action of the State shall be expressed to be taken
in the name of Governor. It reads:
“166. Conduct of business of the Government of a State
(1) All executive action of the Government of a State shall be expressed to be taken in the name of the Governor
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(2) Orders and other instruments made and executed in the name of the Governor shall be authenticated in such manner as may be specified in rules to be made by the Governor, and the validity of an order on instruction which is so authenticated shall not be called in question on the ground that it is not an order or instrument made or executed by the Governor
(3) The Governor shall make rules for the more convenient transaction of the business of the Government of the State, and for the allocation among Ministers of the said business in so far as it is not business with respect to which the Governor is by or under this Constitution required to act in his discretion”
8. One of the earliest decisions of this Court that
interpreted Article 163(1) was delivered in Shamsher
Singh v. State of Punjab and Anr. (1974) 2 SCC 831.
This Court in that case recognised two broad principles while
interpreting Article 163 (supra). Firstly, this Court declared
that except functions required by the Constitution to be
exercised by the Governor in his discretion the Governor
acts on the aid and advice of Council of Ministers. Secondly,
this Court declared that the functions vested in the Governor
whether executive, legislative or quasi-judicial in nature and
whether vested by the Constitution or by statute can be
delegated under the Rules of Business unless a contrary
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intention is clearly discernible from any constitutional or
statutory provision. This Court observed:
“48. The President as well as the Governor is the constitutional or formal head. The President as well as the Governor exercises his powers and functions conferred on him by or under the Constitution on the aid and advice of his Council of Ministers, save in spheres where the Governor is required by or under the Constitution to exercise his functions in his discretion. Wherever the Constitution requires the satisfaction of the President or the Governor for the exercise by the President or the Governor of any power or function, the satisfaction required by the Constitution is not the personal satisfaction of the President or Governor but the satisfaction of the President or Governor in the constitutional sense in the Cabinet system of Government, that is, satisfaction of his Council of Ministers on whose aid and advice the President or the Governor generally exercises all his powers and functions. The decision of any Minister or officer under Rules of Business made under any of these two Articles 77(3) and 166(3) is the decision of the President or the Governor respectively. These articles did not provide for any delegation. Therefore, the decision of a Minister or officer under the Rules of Business is the decision of the President or the Governor.”
xxx xxx xxx
57. For the foregoing reasons we hold that the President or the Governor acts on the aid and advice of the Council of Ministers with the Prime Minister at the head in the case of the Union and the Chief Minister at the head in the case of State in all matters which vests in the Executive whether those functions are executive or legislative in character. Neither the President nor the Governor is to exercise the executive functions personally. … … …”
(emphasis supplied)
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9. The question then is whether the power to initiate
disciplinary proceedings against a Government servant
whether in service or retired is an executive function for the
Government to exercise. My answer is in the affirmative.
The power to direct an enquiry into any misconduct is
doubtless an executive function which can be exercised by
the Government unless there are any limitations imposed by
any constitutional or statutory provisions which there are
none in the case at hand. If that be so as it indeed is, the
Governor is competent in terms of Article 166(3) to allocate
such functions to be discharged and such powers being
exercised by Ministers by framing rules of business. That is
so especially when the Constitution does not require the
Governor to exercise the function of sanctioning a
disciplinary enquiry against a Government servant by
himself instead of being left to the Minister under the rules
that the Governor can frame. The Governor has, in the case
at hand, framed Business of Uttar Pradesh (Allocation)
Rules, 1975. Rule 2 of the said Rules reads:
“2(1) The business of the Government shall be transacted in the sections or departments of the Uttar Pradesh Secretariat as may be specified by
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general or special orders of Governor, issued from time to time, in that behalf.
Provided that until further orders, the orders relating to allocation in force immediately before the commencement of these rules; shall continue in force.
(2) In addition to the subjects specifically allocated or deemed to be allocated to them under sub-rule (1), all Sections or departments of the Uttar Pradesh Secretariat shall have powers to issue orders under any of the following laws, in so far as the subject is allocated to them and subject to general directions of the Chief Secretary.
(a) The defence of India Act and rules for the time being in force;
(b) Any law for the time being in force for the maintenance of essential services or essential supplies.
(c) The Essential Commodities Act for the time being in force;
(d) Any law relating to land acquisition for the time being in force;
(e) Sanction for prosecution for any offence relating to the subject allocated to the Section or department.”
10. Reference may also be made now to Uttar Pradesh
Rules of Business, 1975, framed by the Governor under
Article 166(3) of the Constitution. Rule 3 of the said rules
empowers the Minister in-charge of the department
concerned to dispose of the business allotted to a
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department under U.P. (Allocation) Rules, 1975 except in
cases where the rules provide otherwise. Rule 3 reads:
“Disposal of Business: Subject to the provisions of these rules in regard to consultation with other departments and submission of cases of the Chief Minister, cabinet and the Governor, all business allotted, to a department under the business of U.P. (Allocation) Rules, 1975, shall be disposed of by or under the general or special direction of the Minister-in-charge”.
11. Rules 7 and 8 of the Business Rules which provide for
submission of cases to the Cabinet or the Chief Minister or
the Governor or the Chief Minister and the Governor are
relevant for the purpose and may be extracted:
“7. Submission of cases to the Cabinet –All cases specified in the First Schedule to these rules shall be brought before the Cabinet:
Provided that no case which concerns more than one department shall, save in cases of urgency be brought before the Cabinet until all the departments concerned have been consulted.
8. Submission of cases of the Chief Minister and the Governor – All cases of the nature specified in the Second Schedule to these rules shall, before the issue of orders thereon, be submitted to the Chief Minister or to the Governor or the Chief Minister and the Governor as indicated therein.”
12. Schedules 1 and 2 referred to in the above rules set out
the subjects on which the matter must under the Business
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Rules go either to the Cabinet or to the Chief Minister or to
Chief Minister and the Governor. There is, however, nothing
in the said two schedules that would require the grant of
sanction to initiate a disciplinary enquiry against a serving or
retired Government servant to be brought up either before
the Cabinet, the Chief Minister or the Governor. This would
mean that sanction for the initiation of disciplinary
proceedings against a retired Government servant is a
matter left to be dealt with by the Minister in charge of the
Department concerned. Suffice it to say that neither the
Constitution nor the rules framed by the Governor under
Article 166(3) require matters touching grant of sanction in
cases like the present to be dealt with by the Governor and
the Governor alone. The power to sanction stands validly
conferred on the Minister concerned and once he takes a
decision on the subject, it is in law and in the constitutional
scheme deemed to be a decision or action taken by the
Governor for all intended purposes including for the purpose
of Regulation 351(A) of the Civil Service Regulations, 1975.
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13. In State of M.P. v. Dr. Yashwant Trimbak (1996)
2 SCC 305, this Court was dealing with a case where
disciplinary proceedings were started against a retired
Director of Institute of Animal Health and Veterinary
Biological Products, before initiating the proceedings the
sanction of the Council of Ministers was obtained under the
M.P. Civil Service Pensions Rules, 1976. The sanction order
purported to be in the name of the Governor which was
conveyed under the signature of the Under Secretary to
Government of Madhya Pradesh. The State Administrative
Tribunal, however, quashed the departmental enquiry for
want of a valid sanction under the Rules aforementioned.
Relying upon the decisions of this Court in State of Bihar v.
Rani Sonabati Kumar 1961 (1) SCR 728, and Municipal
Corpn. of Delhi v. Birla Cotton Spinning and Weaving
Mills 1968 (3) SCR 251, this Court allowed the State’s
appeal in the following words:
“14. The Rule in question no doubt provides that departmental proceedings if not instituted while the government servant was in service whether before his retirement or during his re-employment, shall not be instituted save with the sanction of the Governor. The question that arises for consideration is whether it requires the sanction of the Governor
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himself or the Council of Ministers in whose favour the Governor under the Rules of Business has allocated the matter, can also sanction. It is undisputed that under Article 166(3) of the Constitution the Governor has made rule for convenient transaction of the business of the Government and the question of sanction to prosecute in the case in hand was dealt with by the Council of Ministers in accordance with the Rules of Business. Under Article 154 of the Constitution, the executive power of the State vests in the Governor and is exercised by him either directly or through officers subordinate to him in accordance with the Constitution. The expression “executive power” is wide enough to connote the residue of the governmental function that remains after the legislative and judicial functions are taken away.
xxxx xxxx xxxx
17. The order of sanction for prosecution of a retired government servant is undoubtedly an executive action of the Government. A Governor in exercise of his powers under Article 166(3) of the Constitution may allocate all his functions to different Ministers by framing rules of business except those in which the Governor is required by the Constitution to exercise his own discretion. The expression “business of the Government of the State” in Article 166(3) of the Constitution, comprises functions which the Governor is to exercise with the aid and advice of the Council of Ministers including those which he is empowered to exercise on his subjective satisfaction and including statutory functions of the State Government. The Court has held in Godavari Shamrao Parulekar v. State of Maharashtra (AIR 1964 SC 1128) that even the functions and duties which are vested in a State Government by a statute may be allocated to Ministers by the Rules of Business framed under Article 166(3) of the Constitution. In State of Bihar v. Rani Sonabati Kumari (AIR 1961 SC 221), where power of issuing notification under Section 3(1) of the Bihar Land Reforms Act, 1950 have been conferred on the Governor of Bihar, this Court held:
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“Section 3(1) of the Act confers the power of issuing notifications under it, not on any officer but on the State Government as such though the exercise of that power would be governed by the rules of business framed by the Governor under Article 166(3) of the Constitution.”
18. Therefore, excepting the matters with respect to which the Governor is required by or under the Constitution to act in his discretion, the personal satisfaction of the Governor is not required and any function may be allocated to Ministers.”
(emphasis supplied)
14. The sanction order, in the case at hand, was no doubt
issued under the signature of the Under Secretary and does
not purport to be in the name of the Governor but that does
not make any material difference as the immunity in Article
166(2) of the Constitution will be available even to such an
order, no sooner it is found on the basis of the material on
record that an order had indeed been made by the
competent authority under the Business Rules. In
Trimbak’s case (supra) this Court had relying upon the
decision in M.C.D. v. Birla Cotton Spinning & Weaving
Mills (supra) held:
“12. Even where an order is issued by Secretary of the Government without indicating that it is by order of the Central Government or by order of the President, this Court came to the conclusion that the
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immunity in Article 166(2) would be available if it appears from other material that in fact the decision had been taken by the Government. In Municipal Corpn. of Delhi v. Birla Cotton, Spg. and Wvg. Mills (AIR 1968 SC 1232) this Court came to the conclusion that in fact sanction had been given by the Central Government as required under the Act though the order did not indicate to be so.”
15. The constitutional scheme and the ethos of
Parliamentary/Cabinet System of Government was explained
by a Constitution Bench of this Court in PU Myllai Hlychho
and Ors. v. State of Mizoram and Ors. (2005) 2 SCC
92) in relation to the role of the Governor and matters
relating to the exercise of powers by him upon satisfaction in
the following words:
“14. Our Constitution envisages the Parliamentary or Cabinet system of Government of the British model both for the Union and the States. Under the Cabinet system of Government as embodied in our Constitution the Governor is the constitutional or formal head of the State and he exercises all his powers and functions conferred on him by or under the Constitution on the aid and advice of the Council of Ministers save in spheres where the Governor is required by or under the Constitution to exercise his functions in his discretion.
15. The executive power also partakes the legislative or certain judicial actions. Wherever the Constitution requires the satisfaction of the Governor for the exercise of any power or function, the satisfaction required by the Constitution is not personal satisfaction of the Governor but the satisfaction in the constitutional sense under the Cabinet system of Government. The Governor exercises functions conferred on him by or under the Constitution with the aid and advice of the Council of Ministers and he
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is competent to make rules for convenient transaction of the business of the Government of the State, by allocation of business among the Ministers, under Article 166(3) of the Constitution. It is a fundamental principle of English Constitutional Law that Ministers must accept responsibility for every executive act. It may also be noticed that in regard to the executive action taken in the name of the Governor, he cannot be sued for any executive action of the State and Article 300 specifically states that Government of a State may sue or be sued in the name of the State subject to the restriction placed therein. This Court has consistently taken the view that the powers of the President and the powers of the Governor are similar to the powers of the Crown under the British Parliamentary system. We followed this principle in Ram Jawaya Kapur vs. State of Punjab AIR 1955 SC 549, A. Sanjeevi Naidu vs. State of Madras (1970) 1 SCC 443, and U.N.R. Rao vs. Indira Gandhi (1971) 2 SCC 63.”
16. In the light of the above pronouncements I have no
hesitation in holding that:
(i) The power to direct a disciplinary enquiry
against an in-service or retired employee like the
respondent is an executive function to be
discharged by the State Government in exercise
of the executive power of the State;
(ii) In terms of the Business of Uttar Pradesh
(Allocation) Rules and the UP Rules of Business
1975, the said function stands allocated to the
Ministers in- charge of the department 18
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concerned like the Department of Rural
Engineering in the case at hand;
(iii) The Minister not only had the power to
sanction the initiation of the disciplinary
proceedings, but, he had in fact exercised that
power when he said:
“Hon’ble Minister for Rural Engineering Services, Lucknow.
Let the disciplinary inquiry conducted and inquiry report be submitted.
Dr. Jaiveer Singh Department of Rural Engineering Services, Overseas
Agro Trade and Export”
(iv) The order so issued was conveyed by the
Secretary to the Government of Uttar Pradesh
but even when the communication/order was not
expressed in the name of the Governor the same
was entitled to the immunity postulated under
Article 166(2) of the Constitution.
(v) The order so made was in law and in the
constitutional scheme an order passed by the
Governor of the State within the meaning of
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Regulations 351-A of the Regulations and was,
therefore, valid in the eye of law.
17. In the result, this appeal succeeds and is hereby
allowed. The order passed by the High Court is set aside and
Writ Petition No.19485 of 2012 filed by the respondent
dismissed with costs assessed at Rs.10,000/- (Rupees Ten
Thousand Only).
............................CJI. (T.S. THAKUR)
New Delhi September 30, 2016
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REPORTABLE
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 9886 OF 2016
(Arising Out of SLP (C) No.20985 of 2014)
STATE OF U.P & ORS. …………APPELLANTS
Vs.
Z.U ANSARI ……RESPONDENT
J U D G M E N T
V. GOPALA GOWDA, J.
I have gone through the judgment written by the learned
Chief Justice of India in the present appeal. I am however, in
respectful disagreement with the opinion of the learned
Chief Justice and record my reasons for the same.
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2. Since the relevant facts of the case have been stated by
the learned Chief Justice in his opinion, the same are not
stated again for the sake of brevity.
3. The short point which arises for consideration in the
instant case is whether the sanction accorded by the
Minister of the concerned department in the instant case
amounts to a valid sanction for the purpose of Regulation
351-A of the Civil Services Regulations, 1975.
4. The Civil Services Regulations, 1975 have been framed
under Article 309 of the Constitution of India. According to
Regulation 351-A of the same, prior sanction of the
Governor is required to be obtained before initiation of
departmental proceedings against an officer of the
government who has retired.
5. The Uttar Pradesh Rules of Business, 1975 have been
framed under Article 166 of the Constitution of India by the
Governor of the State of Uttar Pradesh. Rule 3 of the said
Rules reads as under:
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“3. Disposal of Business- Subject to the provisions of these
Rules in regard to consultation with other departments and
submission of cases to the Chief Minister the cabinet and the
Governor, all business allotted to a department under the
Business of U.P. (Allocation) Rules, 1975, shall be disposed
of by or under the general or special directions of the
Minister in charge.”
6. Before I examine the validity of the sanction accorded by
the Minister in charge, it is important to examine the
relevant constitutional provisions at play in the instant case.
7. Article 154 of the Constitution of India provides for the
executive power of the State to be vested in the Governor
and reads as under:
“154. Executive power of State.—(1) The executive power of
the State shall be vested in the Governor and shall be
exercised by him either directly or through officers
subordinate to him in accordance with this Constitution.”
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Article 166 of the Constitution reads as under:
“166. Conduct of business of the Government of a State.—
(1) All executive action of the Government of a State shall
be expressed to be taken in the name of the Governor.
(2) Orders and other instruments made and executed in the
name of the Governor shall be authenticated in such manner
as may be specified in rules to be made by the Governor,
and the validity of an order or instrument which is so
authenticated shall not be called in question on the ground
that it is not an order or instrument made or executed by
the Governor.
(3) The Governor shall make rules for the more convenient
transaction of the business of the Government of the State,
and for the allocation among Ministers of the said business
in so far as it is not business with respect to which the
Governor is by or under this Constitution required to act in
his discretion.”
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(emphasis laid by this Court)
8. Article 166 of the Constitution thus, confers the power on
the Governor to make rules for the convenient transaction of
business of the Government of the State and for the
allocation among its Ministers of the said business. All
matters except those on which the Governor is required to
act in exercise of his individual discretion have to be
allocated to some Minister on the advice of the Chief
Minister. Apart from allocating business amongst Ministers,
the Governor can also make rules on the advice of the
Council of Ministers for convenient transaction of the
business. Thus, it becomes clear from a perusal of these
provisions that the Rules of Business under Article 166 of the
Constitution are framed essentially for the ease or
convenience of the working of the departments of the State
Government.
9. It is also a well settled principle of law that the Governor
exercises executive power under Article 166 of the
Constitution. In the case of State of Gujarat v. R.A. Mehta1,
this Court held as under:
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“……Under Article 154 of the Constitution, the executive
powers of the State are vested in the Governor, which may
be exercised by him either directly, or through officers
subordinate to him, in accordance with the provisions of the
Constitution. Article 161 confers upon the Governor, a large
number of powers including the grant of pardon, reprieves,
respites or remissions of punishment etc. Such executive
power can be exercised by him, only in accordance with the
aid and advice of the Council of Ministers. Article 162 states
that the executive power of the State, shall extend to all
such matters, with respect to which, the legislature of the
State has the power to make laws. Therefore, the said
provision, widens the powers of the Governor. Article 166(3)
of the Constitution, further bestows upon the Governor the
power to make rules for more convenient transactions of
business, of the Government of the State, and also for the
purpose of allocating among the Ministers of State, such
business.”
(emphasis laid by this Court)
10. Article 309 of the Constitution which provides for the
regulation of recruitment and conditions of service of
persons serving the Union or a state is quoted hereunder :-
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“309. Recruitment and conditions of service of persons
serving the Union or a State.—Subject to the provisions of
this Constitution, Acts of the appropriate Legislature may
regulate the recruitment, and conditions of service of
persons appointed, to public services and posts in
connection with the affairs of the Union or of any State:
Provided that it shall be competent for the President or such
person as he may direct in the case of services and posts in
connection with the affairs of the Union, and for the
Governor of a State or such person as he may direct in the
case of services and posts in connection with the affairs of
the State, to make rules regulating the recruitment, and the
conditions of service of persons appointed, to such services
and posts until provision in that behalf is made by or under
an Act of the appropriate Legislature under this article, and
any rules so made shall have effect subject to the provisions
of any such Act.”
(emphasis laid by this Court)
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11. In the instant case, there is no dispute regarding the
fact that Regulation 351-A of the Civil Services Regulations,
1975 has been framed in exercise of power under Article 309
of the Constitution of India. It is a settled position of law
that while exercising power under Article 309 of the
Constitution; the Governor acts in a legislative capacity and
not executive capacity. In B.S Yadav v. State of Haryana2, a
Constitution Bench of this Court held as under :
“44.....The proviso to Article 309 provides, in so far as
material, that until the State legislature passes a law on the
particular subject, it shall be competent to the Governor of
the State to make rules regulating the recruitment and the
conditions of service of the judicial officers of the State. The
Governor thus steps in when the legislature does not act.
The power, exercised by the Governor under the proviso is
thus a power which the legislature is competent to exercise
but has in fact not yet exercised. It partakes of the
characteristics of the legislative, not executive, power. It is
legislative power.
45. That the Governor possesses legislative power under our
Constitution is incontrovertible and, therefore, there is
nothing unique about the Governor's power under the
proviso to Article 309 being in the nature of a legislative
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power. By Article 158, the Governor of a State is a part of
the legislature of the State. And the most obvious exercise
of legislative power by the Governor is the power given to
him by Article 213 to promulgate Ordinances when the
legislature is not in session. Under that Article, he exercises
a power of the same kind which the legislature normally
exercises, the power to make laws. The heading of Chapter
IV of Part VI of the Constitution, in which Article 213 occurs,
is significant: 'Legislative Power of the Governor". The power
of the Governor under the proviso to Article 309 to make
appropriate rules is of the same kind. It is legislative power.
Under Article 213, he substitutes for the legislature because
the legislature is in recess. Under the proviso to Article 309,
he substitutes for the legislature because the legislature has
not yet exercised its power to pass an appropriate law on
the subject.”
(emphasis laid by this Court)
12. The distinction between the powers conferred under
Articles 166(3) and 309 was discussed by a Constitution
Bench of this Court in the case of Sampat Prakash v. State
of Jammu and Kashmir3, as under:
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“11. ……As an example, under Article 77(3), the President,
and, under Article 166(3) the Governor of a State are
empowered to make rules for the more convenient
transaction of the business of the Government of India or
the Government of the State, as the case may be, and for
the allocation among Ministers of the said business. If, for
the interpretation of these provisions, Section 21 of the
General Clauses Act is not applied, the result would be that
the rules once made by the President or a Governor would
become inflexible and the allocation of the business among
the Ministers would forever remain as laid down in the first
rules. Clearly, the power of amending these rules from time
to time to suit changing situations must be held to exist and
that power can only be found in these articles by applying
Section 21 of the General Clauses Act. There are other
similar rule-making powers, such as the power of making
service rules under Article 309 of the Constitution. That
power must also be exercisable from time to time and must
include within it the power to add to, amend, vary or rescind
any of those rules……”
(emphasis laid by this Court)
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13. It becomes clear from a perusal of the constitutional
provisions and case law referred to supra that the powers
under Articles 166(3) and 309 of the Constitution operate in
completely different fields. It would thus, be absurd if the
Rules made in exercise of power under Article 166 of the
Constitution, are used as a benchmark while exercising
power under Article 309 of the Constitution. In the instant
case, the Uttar Pradesh Business Transaction Rules, 1975,
confer power on a minister in charge to exercise power in
the name of Governor. The same however, cannot be used to
justify the action of the minister when the exercise of power
under the regulations framed under Article 309 of the
Constitution is under scrutiny, as is sought to be done in the
instant case.
14. Specifically on the issue of Regulation 351-A of the Civil
Services Regulations, in the case of State of U.P. v. Harihar
Bhole Nath4, where the order of sanction against the
respondent therein who was a clerk in a Government
department had been ordered by the Secretary in the name
of the Governor, it was held by this Court as under:
“…The proceedings for recovery of the amount from a
Government servant can be passed in the event he is held to
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be guilty of grave misconduct or caused pecuniary loss to
Government by his misconduct or negligence during his
service. Some procedural safeguards, however, have been
laid down in terms of proviso appended thereto, including
the requirement to obtain an order of sanction of the
Governor. Such order of sanction, however, would not be
necessary if the departmental proceedings have been
initiated while the delinquent was on duty. Proviso appended
to Regulation 351-A merely controls the main proceedings.
The same would apply in the exigencies of the situation
envisaged therein, namely, even the proceedings were
initiated after retirement and nor prior thereto.”
(emphasis laid by this Court)
Further, in State of U.P. v. Krishna Pandey5, after referring
to Regulation 351-A, this Court held as under:
“A reading thereof clearly indicates that the Governor
reserves to himself the power and right to withhold or
withdraw pension or a part thereof, whether permanently or
for a specified period. Equally, he has right to order recovery
from pension of the whole or part of any pecuniary loss
caused to Government when it is found in a departmental or
judicial proceedings that the delinquent was guilty of grave
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misconduct or has caused pecuniary loss to the Government
by his misconduct or negligence while he was continuing in
service including the period of his re- employment after
retirement.….and the same shall not be instituted without
the sanction of the Governor. It should be in respect of an
event which may have taken place not more than 4 years
before the institution of such proceedings.”
(emphasis laid by this Court)
It is amply clear from a perusal of the abovementioned case
law that sanction of the Governor is required before initiation
of proceedings against a retired employee in terms of
Regulation 351-A of the Civil Services Regulations, 1975.
Undoubtedly, the said power under Regulation 351-A can be
delegated by the Governor. However, the delegation
accorded under the Business Transaction Rules, 1975, in
respect of the power conferred under Article 166 of the
Constitution cannot be used as a substitute in the present
case. The case of State of M.P. v. Yashwant Trimbak6 on
which strong reliance has been placed on by Mr. Gaurav
Bhatia, the learned Additional Advocate General appearing
on behalf of the appellants, is also misplaced, as in that case
the essential question was authentication of the action of the
Governor under Article 166(3) of the Constitution. It was
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held in that case was that once the Governor delegates his
power under Article 166(3) of the Constitution, then it is no
longer his personal satisfaction that is required in those
matters. It was held specifically as under:
“……In this view of the matter when the Governor has
framed rules of business under Article 166(3) of the
Constitution allocating his functions and it is the Council of
Ministers which has taken the decision to sanction
prosecution of the respondent, we see no legal infirmity in
the same. The Tribunal erred in law in coming to the
conclusion that the sanction required under the rule is a
sanction of the Governor.”
(emphasis laid by this Court)
The said case cannot be used to suggest that once power is
delegated under Article 166(3) by the Governor, then that
automatically takes away his powers under other Articles of
the Constitution as well. The powers under Articles 166(3)
and 309 of the Constitution operate in separate fields, and
one cannot be used to substitute the other in the absence of
express conferment of power by the Governor.
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Page 36
15. Further reliance has been placed on a seven-judge
Bench of this Court in the case of Shamsher Singh v. State
of Punjab7, wherein it was held that the Governor exercises
the powers vested in him on the aid and advice of the
council of ministers. But the said judgment also has no
bearing on the facts of the case at hand. The fact situation
in the Shamsher Singh (supra) case dealt with the executive
power of the Governor, as the case related to the
appointment of persons other than district judges to the
Judicial Services of the state which is supposed to be made
by the Governor under Article 234 of the Constitution. It was
held in that case as under:
29. The executive power is generally described as the
residue which does not fall within the legislative or judicial
power. But executive power may also partake of legislative
or judicial actions. All powers and functions of the President
except his legislative powers as for example in Article 123,
viz., ordinance making power and all powers and functions
of the Governor except his legislative power as for example
in Article 213 being ordinance making powers are executive
powers of the Union vested in the President under Article
53(1) in one case arid are executive powers of the State
vested in the Governor under Article 154(1) in the other
case. Clause (2) or Clause (3) of Article 77 is not limited in
its operation to the executive action of the Government of
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India under Clause (1) of Article 77. Similarly, Clause (2) or
Clause (3) of Article 166 is not limited in its operation to the
executive action of the Government of the State under
Clause (1) of Article 166. The expression "Business of the
Government of India" in Clause (3) of Article 77, and the
expression "Business of the Government of the State" in
Clause (3) of Article 166 includes all executive business.
30. In all cases in which the President or the Governor
exercises his functions conferred on him by or under the
Constitution with the aid and advice of his Council of
Ministers he does so by making rules for convenient
transaction of the business of the Government of India or
the Government of the State respectively or by allocation
among his Ministers of the said business, in accordance with
Article 77(3) and 166(3) respectively. Wherever the
Constitution requires the satisfaction of President or the
Governor for the exercise of any power or function by the
President or the Governor, as the case may be, as for
example in Articles 123, 213, 311(2) proviso (c), 317,
352(1), 356 and 360 the satisfaction required by the
Constitution is not the personal satisfaction of the President
or of the Governor but is the satisfaction of the President or
of the Governor in the Constitutional sense under the
Cabinet system of Government. The reasons are these. It is
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the satisfaction of the Council of Ministers on whose aid and
advice the President or the Governor generally exercises all
his powers and functions. Neither Article 77(3) nor Article
166(3) provides for any delegation of power. Both Articles
77(3) and 166(3) provide that the President under Article
77(3) and the Governor under Article 166(3) shall make
rules for the more convenient transactions of the business of
the Government and the allocation of business among the
ministers of the said business. The rules of business and the
allocation among the Ministers of the said business all
indicate that the decision of any Minister or officer under the
rules of business make under these two Articles viz., Article
77(3) in the case of the President and Article 166(3) in the
case of the Governor of the State is the decision of the
President or the Governor respectively.”
Further, in reference to Article 311 of the Constitution, it was
held as under:
“The theory that only the President or the Governor is
personally to exercise pleasure of dismissing or removing a
public servant is repelled by express words in Article 311
that no person who is a member of the Civil service or holds
a civil post under the Union or a State shall be dismissed or
removed by authority subordinate to that by which he was
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appointed. The words "dismissed or removed by an authority
subordinate to that by which he was appointed" indicate that
the pleasure of the President or the Governor is exercised by
such officers on whom the President or the Governor confers
or delegates power.”
(emphasis laid by this Court)
16. Similarly, in the case of State of Bihar v. Rani Sonabati
Kumar8, the issue was:
“whether it was an order made by the Governor or by
someone duly authorised by him in that behalf within Art.
154(1). Even assuming that the order did not originate from
the Governor personally, it avails the State nothing because
the Governor remains responsible for the action of his
subordinates taken in his name.”
Thus, while the fact that the powers may be delegated is not
in dispute, what is essential to establish is that the
delegation has infact taken place. Further, it is also essential
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to establish that what has been delegated is the relevant
power under the relevant rule for the purpose. Delegation of
power for one purpose cannot be understood to mean a
delegation of power for all other purposes as well.
17. In the case of Godavari Shamrao Parulekar v. State of
Maharashtra9, a Constitution Bench of this Court was
contemplating the power of delegation under the Defence of
India Rules, 1962. While deciding the power of allocation of
the Governor, it was held as under:
“Allocation of business under Art. 166(2) of the Constitution
is not made with reference to particular laws which may be
in force at the time the allocation is made; it is made with
reference to the three lists of the Seventh Schedule to the
Constitution, for the executive power of the center and the
State together extends to matters with respect to which
Parliament and the Legislature of a State may make laws.
Therefore, when allocation of business is made it is made
with reference to the three Lists in the Seventh Schedule
and thus the allocation in the Rules of Business provides for
all contingencies which may arise for the exercise of the
executive power. Such allocation may be made even in
advance of legislation made by Parliament to be available
whenever Parliaments makes legislation conferring power on
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a State Government with respect to matters in List I of the
Seventh Schedule. It was therefore in our opinion not
necessary that there should have been an allocation made
by the Governor under Art. 166(3) of the power to detain
under the Defence of India Ordinance, Act and Rules after
they were passed; it will be enough if the allocation of the
subject to which the Defence of India Ordinance, Act and
Rules refer has been made with reference to the three Lists
in the Seven Schedule and if such allocation already exists,
it may be taken advantage of if and when laws are passed.
Preventive detention is provided for in List I, item 9, for
reasons connected with defence, foreign affairs and the
security of India, and in item 3 of List III for reasons
connected with the security of a State, the maintenance of
public order, or the maintenance of supplies and services
essential to the community. The allocation of business made
under Art. 166 is in pursuance of these entries in the three
List in the Seventh Schedule and would be available to be
used whenever any law relating to these entries is made and
power is conferred on the State Government to act under
that law. The contention of the appellants that fresh
allocation should have been made under Art. 166(3) by the
Governor after the passing of the Defence of India
Ordinance, Act and Rules must therefore fail.”
(emphasis laid by this Court)
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From a perusal of the above extract, it becomes clear that
even in the aforesaid case, this Court was concerned only
with the executive exercise of power under Article 166 (3) of
the Constitution. Thus, these cases have no bearing on the
fact situation in the instant case, as they dealt with
executive exercise of power by the Governor. The question in
the case on hand is the statutory exercise of power under
Regulation 351-A of the Civil Services Regulations, framed
under Article 309 of the Constitution of India.
18. In the absence of any evidence on record to show that
the Governor had delegated his power to the concerned
Minister under Regulation 351-A of the Civil Services
Regulations, 1975 to accord sanction, the sanction granted
by the Minister in charge cannot be said to be a valid
sanction and sustained in law. The same is liable to be set
aside and accordingly is set aside. The appeal is accordingly,
dismissed.
………………………………………………………J.
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[V.GOPALA GOWDA]
New Delhi,
September 30, 2016
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No. 9886 OF 2016
(Arising out of SLP(C) No. 20985 of 2014)
STATE OF U.P. AND ORS. ... Appellant(s)
Versus
Z.U.ANSARI ... Respondent(s)
O R D E R
Hon'ble the Chief Justice pronounced the judgment on behalf of himself, allowing the appeal in terms of the signed reportable judgment.
Hon'ble Mr. Justice V.Gopala Gowda pronounced separate judgment, disagreeing with the views expressed by Hon'ble the Chief Justice and dismissed the appeal.
In view of the difference of opinion, the Registry is directed to place the matter before Hon'ble the Chief Justice, so that an appropriate Bench could be constituted for hearing the matter.
................CJI.
(T.S.THAKUR)
.................J.
(V.GOPALA GOWDA)
New Delhi,
Dated: 30th September, 2016.
44