SUFIYA BEGUM Vs UNION OF INDIA
Bench: HON'BLE MR. JUSTICE RANJAN GOGOI, HON'BLE MRS. JUSTICE R. BANUMATHI
Judgment by: HON'BLE MR. JUSTICE RANJAN GOGOI
Case number: C.A. No.-020861-020861 / 2017
Diary number: 11582 / 2017
Advocates: FUZAIL AHMAD AYYUBI Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL/APPELLATE JURISDICTION
WRIT PETITION (CIVIL) NO. 1020 OF 2017
KAMALAKHYA DEY PURKAYASTHA AND ORS. ...PETITIONER(S)
VERSUS UNION OF INDIA AND ORS. ...RESPONDENT(S)
WITH WRIT PETITION (CIVIL) NO. 1096 OF 2017 WRIT PETITION (CIVIL) NO. 1095 OF 2017 WRIT PETITION (CIVIL) NO. 1101 OF 2017 WRIT PETITION (CIVIL) NO. 1104 OF 2017 WRIT PETITION (CIVIL) NO. 1147 OF 2017
& I.A.NO.101687 OF 2017 IN SLP(C)NO.13259 OF 2017
J U D G M E N T
RANJAN GOGOI,J.
1. Heard the learned counsels for the parties.
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2. The writ petitions and the Interlocutory Application(s) under consideration have been filed seeking directions from the Court as to the manner in which the expression “originally inhabitants of the State of Assam” appearing in Clause 3(3) of the Schedule (Special Provisions as to manner of Preparation of National Register of Indian Citizen in State of Assam) to the Citizenship (Registration of Citizens and Issues of National Identity Cards) Rules, 2003, is to be understood and furthermore for directions laying down the procedure by which such persons are required to be identified.
3. Relevant clauses of the Schedule including Clause 3(3) reads as follows:
“2. Manner of preparation of draft National Register of Indian Citizen in State of Assam—
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(1)(a) …… (b) ………. (c) …………
(2) The Local Registrar of Citizen Registration shall receive the filled up application forms, at the same place where the applications are issued, and issue the receipt thereof to the applicant.
(3) The Local Registrar of Citizen Registration, after the receipt of the application under sub-paragraph (2) shall scrutinize the applications and after its verification, prepare a consolidated list thereof which shall contain the names of the following persons, namely—
(a) person whose name appear in any of the electoral rolls upto the midnight of the 24th day of March, 1971 or in National Register of Citizens, 1951; (b) descendants of the persons mentioned in clause (a) above;
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3. Scrutiny of applications—
(1) The scrutiny of applications received under sub-paragraph (3) of paragraph 2 shall be made by comparing the information stated in the application form with the official records and the persons, of whom the information is found in order, shall be eligible for inclusion of their names in the consolidated list. (2) The names of persons who have been declared as illegal migrants or foreigners by the competent authority shall not be included in the consolidated list: Provided that the names of persons who came in the State of Assam after 1966 and before the 25th March, 1971 and registered themselves with the Foreigner Registration Regional Officer and who have not been declared as illegal migrants or foreigners by the competent authority shall be eligible to be included in the consolidated list. (3) The names of persons who are originally inhabitants of the State of Assam and their children and descendants, who are Citizens of India, shall be included in the consolidated list if the citizenship of such persons is ascertained beyond reasonable doubt and to the satisfaction of the registering authority; (underlining is ours)
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(4) The Local Registrar of Citizens Registration may, in case of any doubt in respect of parental linkage or any particular mentioned in the application received under sub-paragraph (3) of paragraph 2, refer the matter to the District Magistrate for investigation and his decision and Local Registrar of Citizens Registration shall also inform the same to the individual or the family.”
4. Clause 3(3) provides for identification of persons entitled to be included in the National Register of Citizens (NRC) by a process different from what is enumerated in Clause 3(2) and, therefore, the said Clause i.e. 3(3) constitutes an exception thereto. Clause 3(3) contemplates a less strict and vigorous process for deciding claims for inclusion in the NRC insofar as persons who are originally inhabitants of the State of Assam are concerned. Identification of persons who are originally inhabitants of
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the State of Assam as against those who are not does not determine any entitlement for inclusion in the NRC which is on the basis of proof of citizenship alone and nothing else. Neither does such identification confer any special entitlement or benefit. This has, infact, been clarified in several of the reports submitted by the learned Coordinator before this Court.
5. The prayer made in the writ petitions and the I.As, as admitted in the course of the hearing by the learned counsels for the writ petitioners/applicants, is founded on an apprehension that by the process of verification of the claims for inclusion in the NRC based on the claim to be originally inhabitants of the State of Assam a superior class of citizens is being created. The question who is originally inhabitant of the State of Assam, according
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to the applicants and the writ petitioners, may also have impact on the entitlement of such persons in the matter of opportunities for education, employment etc. vis-a-vis the second category of citizens i.e. who are not originally inhabitants of Assam.
6. All such apprehensions are wholly unfounded. The exercise of upgradation of NRC is not intended to be one of identification and determination of who are originally inhabitants of the State of Assam. The sole test for inclusion in the NRC is citizenship under the Constitution of India and under the Citizenship Act including Section 6A thereof. Citizens who are originally inhabitants/residents of the State of Assam and those who are not are at par for inclusion in the NRC.
7. In view of the above, we do not find any reason to issue any direction or
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clarification as to the meaning of the term “originally inhabitants of the State of Assam” as sought for in the present Writ Petitions and the Interlocutory Application(s) which are accordingly disposed of in terms of our directions and observations as above.
.…...................,J. (RANJAN GOGOI)
.....................,J. (ROHINTON FALI NARIMAN)
NEW DELHI DECEMBER 5, 2017