UNION OF INDIA Vs PIRTHWI SINGH
Bench: HON'BLE MR. JUSTICE MADAN B. LOKUR, HON'BLE MR. JUSTICE DEEPAK GUPTA
Judgment by: HON'BLE MR. JUSTICE MADAN B. LOKUR
Case number: C.A. No.-004415-004416 / 2018
Diary number: 8754 / 2018
Advocates: MUKESH KUMAR MARORIA Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. OF 2018 (Arising out of Diary No. 8754 of 2018)
Union of India & Ors. …. Appellants
Vs.
Pirthwi Singh & Ors. …. Respondents
WITH
(IA No. 52059 of 2018, IA No. 52058 of 2018, IA. No.52056 of 2018 and IA No. 52057 of 2018)
J U D G M E N T
Madan B. Lokur, J.
1. Leave to appeal is granted.
2. Delay condoned.
3. The couldn’t-care-less and insouciant attitude of the Union of India
with regard to litigation, particularly in the Supreme Court, has gone a
little too far as this case illustrates.
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4. The Union of India had filed a batch of appeals which was
dismissed by this Court by a judgment and order dated 8 th December,
2017. The decision is reported as Union of India v. Balbir Singh Turn.1
5. After dismissal of the batch of appeals, the Union of India filed yet
another appeal on the same subject being Civil Appeal No. (blank) of
2018 (Diary No. 4893 of 2018) entitled Union of India & Ors. v. Ex. Nk.
Balbir Singh. That appeal came up for consideration before this Court
on 9th March, 2018 and was dismissed following the decision in Balbir
Singh Turn. While dismissing the appeal, it was noted that it was filed
well after several similar matters were dismissed by this Court. The
conduct of the Union of India in filing Civil Appeals/Special Leave
Petitions after the issue is concluded by this Court was not appreciated. It
was noted that the Union of India must take full responsibility for
unnecessarily adding to the burden of the justice delivery system.
6. To ensure that the Union of India is far more circumspect, costs of
Rs.1,00,000/- were imposed and it was observed that the Union of India
must shape up its litigation policy.Unfortunately, the Union of India has
learnt no lesson and has continued its non-cooperative attitude.
7. The present appeal was filed on 8th March, 2018 which is also well
after the decision in Balbir Singh Turn. We would have expected that
with the dismissal of the appeal relating to Balbir Singh Turn and Ex.
1 2017 (14) SCALE 189
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Nk. Balbir Singh, the Union of India would take steps to withdraw this
appeal from the Registry of this Court so that it is not even listed and
there is no unnecessary burden on the judges. But obviously, the Union
of India has no such concern and did not withdraw its appeal from the
Registry itself.
8. The Union of India must appreciate that by pursuing frivolous or
infructuous cases, it is adding to the burden of this Court and collaterally
harming other litigants by delaying hearing of their cases through the
sheer volume of numbers. If the Union of India cares little for the justice
delivery system, it should at least display some concern for litigants,
many of whom have to spend a small fortune in litigating in the Supreme
Court.
9. On 23rd June, 2010 the Union of India released the ‘National Legal
Mission to Reduce Average Pendency Time from 15 Years to 3 Years’ and
this document is called ‘National Litigation Policy’. The vision/mission
of the National Litigation Policy is as follows:
“1. The National Litigation Policy is based on the recognition that Government and its various agencies are the pre-dominant litigants in courts and Tribunals in the country. Its aim is to transform Government into an Efficient and Responsible litigant. This policy is also based on the recognition that it is the responsibility of the Government to protect the rights of citizens, to respect fundamental rights and those in charge of the conduct of Government litigation should never forget this basic principle.
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“EFFICIENT LITIGANT” MEANS Focusing on the core issues involved in the litigation and
addressing them squarely. Managing and conducting litigation in a cohesive, coordinated
and time-bound manner. Ensuring that good cases are won and bad cases are not
needlessly persevered with. A litigant who is represented by competent and sensitive legal
persons: competent in their skills and sensitive to the facts that Government is not an ordinary litigant and that a litigation does not have to be won at any cost.
“RESPONSIBLE LITIGANT” MEANS That litigation will not be resorted to for the sake of litigating. That false pleas and technical points will not be taken and
shall be discouraged. Ensuring that the correct facts and all relevant documents will
be placed before the court. That nothing will be suppressed from the court and there will
be no attempt to mislead any court or Tribunal.
2. Government must cease to be a compulsive litigant. The philosophy that matters should be left to the courts for ultimate decision has to be discarded. The easy approach, “Let the court decide,” must be eschewed and condemned.
3. The purpose underlying this policy is also to reduce Government litigation in courts so that valuable court time would be spent in resolving other pending cases so as to achieve the Goal in the National Legal Mission to reduce average pendency time from 15 years to 3 years. Litigators on behalf of Government have to keep in mind the principles incorporated in the National mission for judicial reforms which includes identifying bottlenecks which the Government and its agencies may be concerned with and also removing unnecessary Government cases. Prioritisation in litigation has to be achieved with particular emphasis on welfare legislation, social reform, weaker sections and senior citizens and other categories requiring assistance must be given utmost priority.” [Emphasis supplied by us].
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10. None of the pious platitudes in the National Litigation Policy have
been followed indicating not only the Union of India’s lack of concern for
the justice delivery system but scant regard for its own National
Litigation Policy.
11. The website of the Department of Justice shows that the National
Litigation Policy, 2010 is being reviewed and formulation of the National
Litigation Policy, 2015 is under consideration. When this will be
finalized is anybody’s guess. There is also an Action Plan to Reduce
Government Litigation which was formulated on 13th June, 2017.
12. Nothing has been finalised by the Union of India for the last almost
about 8 years and under the garb of ease of doing business, the judiciary
is being asked to reform. The boot is really on the other leg.
13. Interestingly, the Action Plan mentions, among others, two
interesting steps to reduce pendency:
(i) Avoid unnecessary filing of appeals –appeals should not be
filed in routine matters – only in cases where there is a
substantial policy matter. (ii) Vexatious litigation should be immediately withdrawn.
14. These pendency reduction steps (particularly (ii) above) have been
conveniently overlooked as far as this appeal is concerned. 15. To make matters worse, in this appeal, the Union of India has
engaged 10 lawyers, including an Additional Solicitor General and a
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Senior Advocate! This is as per the appearance slip submitted to the
Registry of this Court. In other words, the Union of India has created a
huge financial liability by engaging so many lawyers for an appeal whose
fate can be easily imagined on the basis of existing orders of dismissal in
similar cases. Yet the Union of India is increasing its liability and asking
the taxpayers to bear an avoidable financial burden for the misadventure.
Is any thought being given to this?
16. The real question is: When will the Rip Van Winkleism stop and
Union of India wake up to its duties and responsibilities to the justice
delivery system?
17. To say the least, this is an extremely unfortunate situation of
unnecessary and avoidable burdening of this Court through frivolous
litigation which calls for yet another reminder through the imposition of
costs on the Union of India while dismissing this appeal. We hope that
someday some sense, if not better sense, will prevail on the Union of
India with regard to the formulation of a realistic and meaningful
National Litigation Policy and what it calls ‘ease of doing business’,
which can, if faithfully implemented benefit litigants across the country.
18. The appeal is dismissed with costs of Rs.1,00,000/- as before to be
deposited with the Supreme Court Legal Services Committee within four
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weeks from today for utilization for juvenile justice issues. Pending I.As.
are also disposed of.
19. List for compliance after five weeks.
…………………………..J ( Madan B. Lokur )
…………………………..J ( Deepak Gupta )
New Delhi; April 24, 2018
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