BENEDICT DENIS KINNY Vs TULIP BRIAN MIRANDA
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE ASHOK BHUSHAN, HON'BLE MR. JUSTICE A.S. BOPANNA
Judgment by: HON'BLE MR. JUSTICE ASHOK BHUSHAN
Case number: C.A. No.-001429-001430 / 2020
Diary number: 20007 / 2019
Advocates: SUDHANSHU S. CHOUDHARI Vs
Page 1
Page 2
Page 3
Page 4
Page 5
Page 6
Page 7
Page 8
Page 9
Page 10
Page 11
Page 12
Page 13
Page 14
Page 15
Page 16
Page 17
Page 18
Page 19
Page 20
Page 21
Page 22
Page 23
Page 24
Page 25
Page 26
Page 27
Page 28
Page 29
Page 30
Page 31
Page 32
Page 33
Page 34
Page 35
Page 36
Page 37
Page 38
Page 39
Page 40
Page 41
Page 42
Page 43
Page 44
Page 45
Page 46
Page 47
Page 48
Page 49
Page 50
Page 51
Page 52
Page 53
Page 54
Page 55
Page 56
Page 57
Page 58
Page 59
Page 60
Page 61
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.1429-1430/2020
(arising out of SLP (C) Nos. 13703-13704 of 2019)
BENEDICT DENIS KINNY ...APPELLANT(S)
VERSUS
TULIP BRIAN MIRANDA & ORS. ...RESPONDENT(S)
WITH
CIVIL APPEAL NO.1431/2020
(arising out of SLP (C) No. 19732 of 2019)
SMT. PRACHI PRASAD PARAB ...APPELLANT(S)
VERSUS
THE STATE OF MAHARASHTRA & ORS. ...RESPONDENT(S)
J U D G M E N T
ASHOK BHUSHAN, J.
The question which has arisen in these appeals is
as to whether the High Court in exercise of its
Constitutional jurisdiction conferred under Article
226 of Constitution of India can pass an order
interdicting a legal fiction engrafted in a State
enactment.
2
2. These two appeals have been filed against common
judgment dated 02.04.2019 passed in Writ Petitions
filed by the contesting respondent. Order dated
02.05.2019 in Review Petition No. 20 of 2019 filed in
Writ Petition No.3673 of 2018 has also been challenged.
3. Brief facts giving rise to these appeals are: -
A. Civil Appeal NoS.1429-1430/2020 Benedict Denis Kinny versus Tulip Brian Miranda
& ors.
i) The respondent as well as appellant contested
the election on the seat of Counsellor in
Mumbai Municipal Corporation reserved for
Backward class citizens. On 23.02.2017, the
respondent No.1 was declared elected. Section
5B of Mumbai Municipal Corporation Act
required the candidate to submit caste
validity certificate on the date of filing
Nomination paper. A candidate who has applied
to Scrutiny Committee for the verification of
his caste certificate before date of filing
Nomination but who had not received the
validity certificate on the date of filing
3
Nomination has to submit an undertaking that
he shall submit within a period of six months
from the date of election, the validity
certificate issued by the Scrutiny Committee.
ii) It was further provided that if a person fails
to produce the validity certificate within a
period of six months from the date of election,
that election shall be deemed to have been
terminated retrospectively and he shall be
disqualified for being a Counsellor. The
period of six months was amended to be twelve
months by Amendment Act, 2018.
iii) The Scrutiny Committee vide its order dated
14.08.2017 held that respondent No.1 do not
belong to East Indian Category. Therefore, it
refused to grant Caste validity certificate in
favour of the respondent. Writ Petition
No.2269 of 2017 was filed by respondent
challenging order of the Caste Scrutiny
Committee dated 14.08.2017.
4
iv) The High Court vide order dated 18.08.2017
passed an interim order in favour of respondent
No.1 in terms of Prayer clauses (b) and (c).
The High Court vide its judgment and order
dated 02.04.2019 allowed the writ petition
filed by respondent No.1 and quashed the order
of the Scrutiny Committee dated 14.08.2017 and
remanded the matter to Scrutiny Committee for
fresh consideration.
v) The High Court by the judgment dated 02.04.2019
also directed that the respondent No.1 is
entitled to continue in her seat, since the
effect of disqualification was postponed by
interim order and the impugned order of the
Caste Scrutiny Committee has been set aside.
vi) Aggrieved by the judgment and order dated
02.04.2019, Review Petition(L) No.20 of 2019
was filed by the appellant which too has been
rejected by the High Court by the order dated
02.05.2019. Both the orders dated 02.04.2019
5
and 02.05.2019 have been challenged by the
appellant in this appeal.
B. Civil Appeal No.1431/2020 Smt. Prachi Prasad Parab versus The State of
Maharashtra and ors.
i) Both, the appellant and respondent No.5, Sudha
Shambu Nath Singh contested election to the
Mumbai Municipal Corporation held from ward
No.67 which was reserved for Backward class
citizen. The respondent No.5 was declared
elected on 23.02.2017. The Scrutiny Committee
rejected the claim of respondent No.5 that she
belongs to ‘Koyari’ caste which is included in
the category of OBC in the State of Maharashtra
vide order dated 19.08.2017. The respondent
No.5 filed a Writ Petition No.145 of 2017 in
which interim order dated 22.08.2017 was
passed directing the respondent not to take
any coercive action against the respondent
No.5 on the basis of Order passed by Scrutiny
Committee.
6
ii) The High Court by impugned judgment dated
02.04.2019 allowed the writ petition filed by
respondent No.5 by setting aside the order
dated 19.08.2017 passed by Caste Scrutiny
Committee and declared that the respondent
No.5 belongs to Koyari Caste.
iii) In view of setting aside of the order of Caste
Scrutiny Committee, it was held that
respondent No.5 was entitled to continue in
her seat since the effect of disqualification
was postponed by an interim order passed by
the High Court in the writ petition.
iv) The appellant aggrieved by the judgment dated
02.04.2019 has come up in this appeal.
4. We have heard Shri Sudhanshu S. Choudhari, learned
counsel for the appellant, in both the appeals. Shri
C.A. Sundaram, learned senior counsel has appeared on
behalf of Tulip Brian Miranda. Shri Sidharth Bhatnagar,
senior Advocate appeared for respondent No.5. We have
7
also heard learned counsel appearing for the State of
Maharashtra.
5. Shri Sudhanshu S. Choudhari, learned counsel for
the appellant submits that requirement of submission
of Caste validity certificate by Caste Scrutiny
Committee within period of one year from the date of
election is a mandatory requirement as held by the
Full-Bench of Bombay High Court in Anant H. Ulahalkar
and Ors. Vs. Chief Election Commissioner and Ors., 2017
(1) BomCR 230, which has received approval by this
Court in case of Shankar S/o Raghunath Devre (Patil)
Vs. State of Maharashtra and Others, (2019) 3 SCC 220.
The contesting respondent having failed to submit Caste
Scrutiny certificate within one year from 23.02.2017,
their election as counsellor retrospectively stands
terminated and High Court committed error in allowing
them to continue on their seat.
6. It is submitted that High Court could not have
extended the period beyond one year to produce the
Caste Validity certificate. The provisions of Section
8
5B of Mumbai Municipal Corporation being mandatory, it
has to be strictly construed and in no case the said
period could have been extended by order of the High
Court in exercise of jurisdiction under Article 226 of
Constitution of India. The High Court could not have
passed any interim order against the statutory
provision as contained in Section 5B.
7. Shri C.A. Sundaram, learned senior counsel
appearing for the respondent contends that Judicial
remedy cannot be taken away by the statutory
provisions. The right of the respondent to judicial
remedy is a Fundamental Right. The High Court passed
an order within the time and High Court in Writ Petition
was considering a wrong order against which Interim
order was rightly passed to protect right of the
respondent so that whole exercise may not be rendered
infructuous.
8. Alternately, it is submitted that in pursuance of
the remand order now subsequently the Caste Scrutiny
Committee has verified the caste of the respondent and
9
the order shall relate back to the date when it was
initially passed i.e. on 14.08.2017.
9. Learned counsel appearing for respondent No.5 in
Civil Appeal No.1431/2020 contends that jurisdiction
under Article 226 cannot be curtailed by any statutory
provision. The respondent No.5 cannot be left remedy
less. It has been held that there is an inherent power
in the High Court to pass interim orders even in
Election matters. The final order of the High Court
must relate back to the date of the impugned order
before the High Court. The time taken in the
adjudication before the courts ought not to be used
against the respondent No.5. The interim order granted
by the High Court was to protect the rights of
respondent No.5 during pendency of the writ petition
so that in event the wrong order passed is set aside,
the respondent No.5 may not be put to irreparable loss.
10. From the submissions of learned counsel for the
parties and pleadings on record following points arise
for consideration:-
10
(i) Whether the jurisdiction of the High Court
under Article 226 of the Constitution of
India is ousted due to statutory Scheme of
Section 5B of the Mumbai Municipal
Corporation Act?
(ii) Whether High Court had no jurisdiction to
pass an interim or final order, the effect
of which is to interdict the statutory
fiction under Section 5B to the effect that
in event the Caste Scrutiny Certificate is
not submitted within six months (now twelve
months) from the date of election, the
election shall be deemed to have been
terminated retrospectively and the candidate
shall be disqualified for being Councillor?
(iii) Whether the interim order dated 18.08.2017
in Writ Petition No.2269 of 2017 staying the
order dated 14.08.2017 of the Caste Scrutiny
Committee with direction to respondent Nos.
2 to 4 not to take any action of
11
disqualification as well as the final
judgment dated 02.04.2019 remanding the
matter to the Caste Scrutiny Committee
during which writ petitioner was held to be
entitled to continue, were the orders beyond
jurisdiction of the High Court under Article
226 and could not have been passed in view
of the Statutory Scheme of Section 5B?
(iv) Whether the interim order of the High Court
dated 22.08.2017 passed in Writ Petition No.
145 of 2018 directing the respondents not to
take any coercive action against the writ
petitioner on the basis of the Caste
Scrutiny Committee’s order as well as the
final judgment of the High Court dated
02.04.2019 allowing the writ petition and
holding that writ petitioner was entitled to
continue on her seat, were the orders beyond
jurisdiction of the High Court under Article
226 and could not have been passed in view
12
of the Statutory Scheme delineated in
Section 5B?
11. Before we proceed to consider the respective
submissions of the learned counsel for the parties on
the points as noted above, we may first look into the
relevant Constitutional and statutory provisions
governing the field.
12. By the Constitution (Seventy-fourth Amendment)
Act, 1992, Part IXA “The Municipalities” have been
inserted in the Constitution. Article 243T provides for
reservation of seats in a municipality. In consequence
of Constitutional (Seventy-fourth) Amendment, the
provisions of the Mumbai Municipal Corporation Act,
1888 were amended by inserting Section 5A by
Maharashtra Act No. 41 of 1994 providing for
reservation of seats. Section 5B was inserted by
Maharashtra Act No.25 of 2006 w.e.f. 19.08.2006
providing for “person contesting election for reserved
seat to submit Caste Certificates and Validity
Certificate”. The provision of Section 5B were deleted
13
by Maharashtra Act No.13 of 2008 but were again re-
inserted w.e.f. 08.10.2012 by Maharashtra Act No.21 of
2012. By Maharashtra Act No.13 of 2015, the expression
“before 31.12.2013 came to be substituted by the
expression before 31.12.2017”, which came into effect
w.e.f. 01.04.2015. At the time, when the election in
question was held, following provision of Section 5B
was in force:-
“5B. Person contesting election for
reserved seats to submit Caste Certificate
and Validity Certificate:- Every person
desirous of contesting election to a seat
reserved for the Scheduled Castes,
Scheduled Tribes, or, as the case may be,
Backward Class of Citizens, shall be
required to submit, alongwith the
nomination paper, Caste Certificate issued
by the Competent Authority and the Validity
Certificate issued by the Scrutiny
Committee in accordance with the provisions
of the Maharashtra Scheduled Castes,
Scheduled Tribes, De-notified Tribes
(Vimukta Jatis), Nomadic Tribes, Other
Backward Classes and Special Backward
Category (Regulation of Issuance and
Verification of) Caste Certificate Act,
2000 (Nag, XXIII of 2001).
Provided that for the General or bye-
elections for which the last date of filing
of nomination falls on or before the 31st
December, 2017, in accordance with the
election programme declared by the State
14
Election Commission, a person who has
applied to the Scrutiny Committee for the
verification of his Caste Certificate
before the date of filing the nomination
papers but who has not received the
validity certificate on the date of filing
of the nomination papers shall submit
alongwith the nomination papers,-
(i) a true copy of the application
preferred by him to the Scrutiny
Committee for issuance of the
validity certificate or any other
proof of having made such
application to the Scrutiny
Committee; and
(ii) an undertaking that he shall
submit, within a period of six
months from the date of his
election, the validity
certificate issued by the
Scrutiny Committee;
Provided further that, if the person
fails to produce the validity certificate
within a period of six months from the date
of his election, his election shall be
deemed to have been terminated
retrospectively and he shall be
disqualified for being a Councillor.”
13. A further amendment was made in Section 5B by
Maharashtra Act No.LXV of 2018. In Section 5B of the
Mumbai Municipal Corporation Act, following amendments
were made:-
15
“2. In section 5B of the Mumbai Municipal
Corporation Act (hereinafter in this
Chapter referred to as “Mumbai Corporation
Act”),—
(a) in the first proviso, in clause
(ii), for the words “six months” the words
“twelve months” shall be substituted and
shall be deemed to have been substituted
with effect from 7th April 2015;
(b) in the second proviso, for the words
“six months” the words “twelve months”
shall be substituted and shall be deemed to
have been substituted with effect from 7th
April 2015;
(c) after the second proviso, the
following proviso shall be added, namely:—
“Provided also that, in respect
of the undertaking filed by any
person under clause (ii) of the
first proviso, before the date of
commencement of the Mumbai
Municipal Corporation, the
Maharashtra Municipal Corporations
and the Maharashtra Municipal
Councils, Nagar Panchayats and
Industrial Townships (Third
Amendment) Act, 2018, the period
of “six months” specified in such
undertaking shall be deemed to
have been substituted as “twelve
months”.”.
14. Two more provisions of Maharashtra Act No. LXV of
2018 needs to be noted, which are contained in Chapter
16
V “Miscellaneous”, i.e., Sections 8 and 9, which are
to the following effect:-
“8. Nothing in this Act shall affect the
elections conducted by the State Election
Commission for conducting the elections or
any programme declared by it therefor,
prior to the date of commencement of the
Mumbai Municipal Corporation, the
Maharashtra Municipal Corporations and the
Maharashtra Municipal Councils, Nagar
Panchayats and Industrial Townships (Third
Amendment) Act, 2018, for filling up the
resultant vacancy in view of the provisions
of section 5B or sub-section (2A) of
section 37 of the Mumbai Municipal
Corporation Act, section 5B or sub-section
(1B) of section 19 of the Maharashtra
Municipal Corporations Act, section 9A or
section 51-1B of the Maharashtra Municipal
Councils, Nagar Panchayats and Industrial
Townships Act,1965, as it stood prior to
such date of commencement.
9. Any person, who has obtained the Caste
Certificate and validity certificate but
has not filed such certificate prior to the
date of commencement of this Act, shall not
be deemed to be disqualified under the
provisions of the relevant Municipal law,
if he submits such certificate within a
period of fifteen days from the date of
commencement of this Act:
Provided that, the provisions of this
section shall not apply where the State
Election Commission has already prior to
the date of commencement of this Act held
elections to fill the vacancy of such
person or declared the programme for
holding of such election.”
17
15. Now, reverting to the facts of case in Civil Appeal
Nos.1429-1430 of 2020, the election was held and the
respondent was declared elected on 23.02.2017 and as
per Section 5B as existing at that time, the Caste
Scrutiny Certificate verified by Caste Scrutiny
Committee was to be submitted within six months i.e.,
by 22.08.2017. The Caste Scrutiny Committee rejected
the claim of respondent by order dated 14.08.2017,
which was challenged by filing a Writ Petition No. 2269
of 2017 before he Bombay High Court. On 18.08.2017
Bombay High Court granted interim order in terms of
prayer clause (b) & (c) of the writ petition. Paragraph
5 of the interim order dated 18.08.2017 is to the
following effect:-
“5. In that view of the matter, issue
notice, returnable after two weeks. In the
meantime, there shall be ad-interim relief
in terms of prayer clauses (b) and (c).”
16. Prayers (b) and (c) in the writ petition were to
the following effect:-
“(b) Pending the hearing and final disposal
of the present petition, this Hon’ble
Court may be please to stay the
effect, operation and implementation
of the impugned judgment and award
18
dated 14/08/2017 passed by the
Respondent No.5.
(c) Pending the hearing and final disposal
of the present petition, this Hon’ble
Court may be please to direct the
respondent No.2 and 4 not to take any
action of dis-qualification based on
the impugned judgment and award dated
14/08/2017 passed by the Respondent
No.5”
17. The effect of the interim order dated 18.08.2017
was that the respondent Nos.2 and 4 to the writ petition
were restrained from taking any action of dis-
qualification based on the order dated 14.08.2017 of
the Caste Scrutiny Committee. The respondent
thereafter due to stay of disqualification continued
to hold his office. The writ petition was finally
decided by the Bombay High Court on 02.04.2019. The
High Court held that order of the Scrutiny Committee
dated 14.08.2017 rejecting the claim of the respondent
is unsustainable. The writ petition was allowed and
the matter was remanded to the Scrutiny Committee for
reconsideration. High Court vide its judgment dated
02.04.2019 also took the view that since interim order
was granted protecting the elected candidate, keeping
in abeyance the consequences flowing from invalidation
19
of the claim, they were entitled to continue in their
seats. In paragraph 57 of the judgment, following has
been held:-
“57. …………………………….The question is only about
the two petitioners i.e. in Writ Petition
Nos. 145/2018 and 3673/2018 where we have
allowed the writ petition and have quashed
and set aside the order passed by the
Scrutiny Committee. The elections to the
Municipal Corporation were held in February
2017 and the result came to be declared on
23rd February 2017. This Court, by interim
order dated 19th August 2017 had granted
protection and have put in abeyance the
consequences flowing from invalidation of
the claim of the petitioner. In light of
the said interim order passed by us, the
petitioner continued to hold the office.
The claim of the petitioners has been found
to be improperly rejected and we have
quashed and set aside the said order and
given a declaration to the effect that they
belong to the caste which they claim and
hence should continue to hold the said
post. Pursuant to their election, in light
of the said aforesaid position, the
petitioners in Writ Petition Nos. 145/2018
and 3673/2018 are entitled to continue in
their seats since the effect of
disqualification was postponed by an
interim order and we have now quashed and
set aside the impugned order.”
18. The validity of the interim order passed by the
High Court dated 18.08.2017 as noted above and the
final judgment dated 02.04.2019 are up for
consideration before us. The similar issues have been
20
raised in Civil Appeal No. 1431 of 2020, the
consideration of Civil Appeal Nos. 1429-1431 of 2020
shall suffice to decide Civil Appeal No.1431 of 2020
also.
19. Whether the interim order of the High Court dated
18.08.2017 could have been continued the respondent –
Tulip Brian Miranda on her seat even though six months
period prescribed in Section 5B for submitting Caste
Scrutiny Certificate came to an end on 22.08.2017 and
whether the election of respondent shall stand
retrospectively terminated on 22.08.2017 and further
judgment dated 02.04.2019 could not have allowed the
respondent to continue on her seat despite expiry of
period of one year, which was substituted in place of
six months by Maharashtra Act No. LXV of 2018. These
are the various aspects, which need to be answered in
these appeals.
20. We need to first notice the nature and extent of
the jurisdiction of the High Court under Article 226
of the Constitution of India. The power of judicial
21
review vested in the High Courts under Article 226 and
this Court under Article 32 of the Constitution is an
integral and essential feature of the Constitution and
is basic structure of our Constitution. The
jurisdiction under Article 226 is original,
extraordinary and discretionary. The look out of the
High Court is to see whether injustice has resulted on
account of any decision of a constitutional authority,
a statutory authority, a tribunal or an authority
within meaning of Article 12 of the Constitution. The
judicial review is designed to prevent cases of abuse
of power or neglect of a duty by the public authority.
The jurisdiction under Article 226 is used for
enforcement of various rights of the public or to
compel public/statutory authorities to discharge the
public functions entrusted on them. The Courts are
guardians of the rights and liberties of the citizen
and they shall fail in their responsibility if they
abdicate their solemn duty towards the citizens. The
scope of Article 226 is very wide and can be used to
remedy injustice wherever it is found. The High Court
and Supreme Court are the Constitutional Courts, which
22
have been conferred right of judicial review to protect
the fundamental and other rights of the citizens.
Halsbury’s Laws of England, Fifth Edition, Volume 24
dealing with the nature of the jurisdiction of superior
and inferior courts stated that no matter is deemed to
be beyond the jurisdiction of a superior court unless
it is expressly shown to be so. In paragraph 619,
Halsbury’s Laws of England States:-
“The chief distinctions between superior
and inferior courts are found in connection
with jurisdiction. Prima facie, no matter
is deemed to be beyond the jurisdiction of
a superior court unless it is expressly
shown to be so, while nothing is within the
jurisdiction of an inferior court unless it
is expressly shown on the face of the
proceedings that the particular matter is
within the cognizance of the particular
court. An objection to the jurisdiction of
one of the superior courts of general
jurisdiction must show what other court has
jurisdiction, so as to make it clear that
the exercise by the superior court of its
general jurisdiction is unnecessary. The
High Court, for example, is a court of
universal jurisdiction and superintendency
in certain classes of claims, and cannot be
deprived of its ascendancy by showing that
some other court could have entertained the
particular claim.”
21. The nature of jurisdiction exercised by the High
Courts under Article 226 came for consideration by this
23
Court in large number of cases. In Sangram Singh Vs.
Election Tribunal Kotah and Another, AIR 1955 S.C. 425,
Article 226 of the Constitution of India in reference
to Section 105 of the Representation of the People Act,
1951 came for consideration. Section 105 of the
Representation of People Act provided that “every order
of the Tribunal made under this Act (Representation of
People Act) shall be final and conclusive”. Argument
was raised in the above case that neither the High
Court nor the Supreme Court can itself transgress the
law in trying to set right what it considers is an
error of law on the part of the Court or Tribunal whose
records are under consideration. It was held that
jurisdiction of the High Court remains to its fullest
extent despite Section 105. This Court also held that
jurisdiction of the High Court in Article 226 and under
Article 136 conferred on this Court cannot be taken
away by a legislative device. In paragraph 13,
following has been laid down:-
“13. The jurisdiction which Articles 226
and 136 confer entitles the High Courts and
this Court to examine the decisions of all
tribunals to see whether they have acted
illegally. That jurisdiction cannot be
taken away by a legislative device that
24
purports to confer power on a tribunal to
act illegally by enacting a statute that
its illegal acts shall become legal the
moment the tribunal chooses to say they are
legal. The legality of an act or conclusion
is something that exists outside and apart
from the decision of an inferior tribunal.
It is a part of the law of the land
which cannot be finally determined or
altered by any tribunal of limited
jurisdiction. The High Courts and the
Supreme Court alone can determine what the
law of the land is vis-a-vis all other
courts and tribunals and they alone can
pronounce with authority and finality on
what is legal and what is not. All that an
inferior tribunal can do is to reach a
tentative conclusion which is subject to
review under Articles 226 and 136.
Therefore, the jurisdiction of the High
Courts under Article 226 with that of the
Supreme Court above them remains to its
fullest extent despite Section 105.”
22. A Seven Judge Bench of this Court in In re The
Kerala Education Bill, 1957, AIR 1958 SC 956 had
occasion to consider the jurisdiction of High Court
under Article 226 in reference to a provision in Kerala
Educational Bill, 1957. Clause 33 of Kerala Education
Bill provided:-
“33. Courts not to grant injunction -
Notwithstanding anything contained in the
Code of Civil Procedure, 1908, or in any
other law for the time being in force, no
court shall grant any temporary injunction
or make any interim order restraining any
25
proceedings which is being or about to be
taken under this Act."
23. In exercise of power vested in him by Article
143(1), the President of India had referred to this
Court four questions for consideration. Question No.4,
which is relevant for the present case was to the
following effect:-
“Q.4. Does clause 33 of the Kerala
Education Bill or any provisions
thereof, offend Article 226 of the
Constitution in any particulars or
to any extend?”
24. Answering the question No.4, this Court held that
no enactment of State Legislature can take away or
abridge the jurisdiction and power conferred on the
High Court under Article 226. The learned counsel
appearing for the State of Kerala submitted before this
Court that the Constitution is the paramount law of the
land, and nothing short of a constitutional amendment
as provided for under the Constitution can affect any
of the provisions of the Constitution, including
Article 226. It was submitted that the power conferred
upon High Courts under Article 226 of the Constitution
is an over-riding power entitling them, under certain
conditions and circumstances, to issue writs, orders
26
and directions to subordinate courts, tribunals and
authorities notwithstanding any rule or law to the
contrary. The Constitution Bench in paragraph 35 has
noticed the stand taken on behalf of State of Kerala
in following words:-
“35. XXXXXXXXXXXXXXXXXXXX
The State of Kerala in their statement
of case disowns in the following words all
intentions in that behalf:
“52. Kerala State asks this
Honourable Court to answer the
fourth question in the negative,
on the ground that the power given
to High Courts by Article 226
remains unaffected by the said
clause 33.
53. Kerala State contends that
the argument that clause 33
affects Article 226 is without
foundation.
54. The Constitution is the
paramount law of the land, and
nothing short of a constitutional
amendment as provided for under
the Constitution can affect any of
the provisions of the
Constitution, including Article
226. The power conferred upon High
Courts under Article 226 of the
Constitution is an overriding
power entitling them, under
certain conditions and
circumstances, to issue writs,
orders and directions to
subordinate courts, tribunals and
27
authorities notwithstanding any
rule or law to the contrary.”
25. This Court expressed its agreement with the
submissions made by State of Kerala and held that
clause 33 is subject to the overriding provisions of
Article 226 of the Constitution of India. This Court
laid down following:-
“Learned counsel for the State of Kerala
submits that clause 33 must be read subject
to Articles 226 and 32 of the Constitution.
He relies on the well known principle of
construction that if a provision in a
statute is capable of two interpretations
then that interpretation should be adopted
which will make the provision valid rather
than the one which will make it invalid. He
relies on the words “other law for the time
being in force” as positively indicating
that the clause has not the Constitution in
contemplation, for it will be inapt to
speak of the Constitution as a “law for the
time being in force”. He-relies on the
meaning of the word “law” appearing in
Articles 2, 4, 32(3) and 367(1) of the
Constitution where it must mean law enacted
by a legislature. He also relies on the
definition of “Indian law” in Section 3(29)
of the General Clauses Act and submits that
the word “law” in clause 33 must mean a law
of the same kind as the Civil Procedure
Code of 1908, that is to say, a law made by
an appropriate legislature in exercise of
its legislative function and cannot refer
to the Constitution. We find ourselves in
agreement with this contention of learned
counsel for the State of Kerala. We are not
aware of any difficulty — and none has been
shown to us — in construing clause 33 as a
provision subject to the overriding
28
provisions of Article 226 of the
Constitution and our answer to Question 4
must be in the negative.”
26. What has been laid down by Constitution bench of
this Court in above case makes it beyond any doubt that
the power under Article 226 of the Constitution
overrides any contrary provision in a Statute and the
power of the High Court under Article 226 cannot be
taken away or abridged by any contrary provision in a
Statute.
27. Gajendragadkar, C.J. speaking for a Constitution
Bench of this Court in Re: Under Article 143 of the
Constitution of India, AIR 1965 SC 745 held that
existence of judicial power in the High Court under
Article 226 and this Court under Article 32 postulate
the existence of a right in the citizen to move the
Court otherwise the power conferred on the High Courts
and this Court would be rendered virtually meaningless.
In paragraph 129 following was held:-
“129. If the power of the High Courts under
Article 226 and the authority of this Court
under Article 32 are not subject to any
exceptions, then it would be futile to
contend that a citizen cannot move the High
29
Courts or this Court to invoke their
jurisdiction even in cases where his
fundamental rights have been violated. The
existence of judicial power in that behalf
must necessarily and inevitably postulate
the existence of a right in the citizen to
move the Court in that behalf; otherwise
the power conferred on the High Courts and
this Court would be rendered virtually
meaningless. Let it not be forgotten that
the judicial power conferred on the High
Courts and this Court is meant for the
protection of the citizens’ fundamental
rights, and so, in the existence of the
said judicial power itself is necessarily
involved the right of the citizen to appeal
to the said power in a proper case.”
28. A Seven Judge Bench in L. Chandra Kumar Vs. Union
of India and Others, (1997) 3 SCC 261 again had occasion
to examine the nature and extent of jurisdiction of the
High Court under Article 226. It was held that power
of judicial review under Article 226 and Article 32 of
the Constitution is an integral and essential feature
of the Constitution, constituting part of its basic
structure. The Constitution Bench was examining the
validity of clause 2(d) of Article 323A and clause 3(d)
of Article 323B, which excluded the jurisdiction of the
High Court. Article 323A clause 2(d) provided as
under:-
30
“323A. Administrative tribunals.- (1)
Parliament may, by law, provide for the
adjudication or trial by administrative
tribunals of disputes and complaints with
respect to 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 or of
any local or other authority within the
territory of India or under the control of
the Government of India or of any
corporation owned or controlled by the
Government.
(2) A law made under clause (1) may—
XXXXXXXXXXXXXXXXXXX
(d) exclude the jurisdiction of all courts,
except the jurisdiction of the Supreme
Court under article 136, with respect to
the disputes or complaints
referred to in clause (1);
XXXXXXXXXXXXXXXX”
29. The provisions of clause 2(d) of Article 323A and
clause 3(d) of Article 323B were held to be
unconstitutional. In paragraph 99, Constitution Bench
laid down following:-
“99. In view of the reasoning adopted by
us, we hold that clause 2(d) of Article
323-A and clause 3(d) of Article 323-B, to
31
the extent they exclude the jurisdiction of
the High Courts and the Supreme Court under
Articles 226/227 and 32 of the
Constitution, are unconstitutional.
Section 28 of the Act and the “exclusion of
jurisdiction” clauses in all other
legislations enacted under the aegis of
Articles 323-A and 323-B would, to the same
extent, be unconstitutional. The
jurisdiction conferred upon the High Courts
under Articles 226/227 and upon the Supreme
Court under Article 32 of the Constitution
is a part of the inviolable basic structure
of our Constitution. While this
jurisdiction cannot be ousted, other courts
and Tribunals may perform a supplemental
role in discharging the powers conferred by
Articles 226/227 and 32 of the
Constitution………………………..”
30. In Election Commission of India through Secretary
Vs. Ashok Kumar and Others, (2000) 8 SCC 216, a Three
Judge Bench had occasion to consider the jurisdiction
of the High Court under Article 226 to entertain a
petition and to issue interim direction after
commencement of electoral process. In reference to bar
as created by Article 329 of the Constitution of India,
this Court quoted with approval statement of Halsbury’s
Laws of England, Fourth Edition, Volume 10, Para 713,
in following words:-
“15. The constitutional status of the High
Courts and the nature of the jurisdiction
exercised by them came up for the
32
consideration of this Court in M.V.
Elisabeth v. Harwan Investment and Trading
(P) Ltd., 1993 Supp. (2) SCC 433 It was
held that the High Courts in India are
superior courts of record. They have
original and appellate jurisdiction. They
have inherent and supplementary powers.
Unless expressly or impliedly barred and
subject to the appellate or discretionary
jurisdiction of Supreme Court, the High
Courts have unlimited jurisdiction
including the jurisdiction to determine
their own powers. The following statement
of law from Halsbury’s Laws of England (4th
Edn., Vol. 10, para 713) was quoted with
approval:
“Prima facie, no matter is deemed to
be beyond the jurisdiction of a
superior court unless it is
expressly shown to be so, while
nothing is within the jurisdiction
of an inferior court unless it is
expressly shown on the face of the
proceedings that the particular
matter is within the cognisance of
the particular court.”
16. This Court observed that the
jurisdiction of courts is carved out of
sovereign power of the State. People of
free India are sovereign and the exercise
of judicial power is articulated in the
provisions of the Constitution to be
exercised by courts under the Constitution
and the laws thereunder. It cannot be
confined to the provisions of imperial
statutes of a bygone age. Access to court
which is an important right vested in every
citizen implies the existence of the power
of the Court to render justice according to
law. Where statute is silent and judicial
intervention is required, courts strive to
redress grievances according to what is
33
perceived to be principles of justice,
equity and good conscience.
17. That the power of judicial review is a
basic structure of Constitution — is a
concept which is no longer in issue.”
31. This Court laid down in the above case that
arbitrariness and malafide destroy the validity and
efficacy of all orders passed by public authorities.
This Court in the above case held that the jurisdiction
of Article 226 is not even barred in election matter
though it has to be sparingly exercised. This Court
held that provisions of the Constitution and the Act
read together do not totally exclude the right of a
citizen to approach the court so as to have the wrong
done remedied by invoking the judicial forum. In
paragraph 30, following was laid down:-
“30. To what extent Article 329(b) has an
overriding effect on Article 226 of the
Constitution? The two Constitution Benches
have held that Representation of the People
Act, 1951 provides for only one remedy;
that remedy being by an election petition
to be presented after the election is over
and there is no remedy provided at any
intermediate stage. The non obstante clause
with which Article 329 opens, pushes out
Article 226 where the dispute takes the
form of calling in question an election
(see para 25 of Mohinder Singh Gill case,
(1978) 1 SCC 405). The provisions of the
34
Constitution and the Act read together do
not totally exclude the right of a citizen
to approach the court so as to have the
wrong done remedied by invoking the
judicial forum; nevertheless the lesson is
that the election rights and remedies are
statutory, ignore the trifles even if there
are irregularities or illegalities, and
knock the doors of the courts when the
election proceedings in question are over.
Two-pronged attack on anything done during
the election proceedings is to be avoided
— one during the course of the proceedings
and the other at its termination, for such
two-pronged attack, if allowed, would
unduly protract or obstruct the functioning
of democracy.”
32. We may notice another Three Judge Bench judgment
of this Court in Asian Resurfacing of Road Agency
Private Limited and Another Vs. Central Bureau of
Investigation, (2018) 16 SCC 299. In the above case,
jurisdiction of the High Court under Article 226 came
to be considered in light of provisions of Section
19(3)(c) of the Prevention of Corruption Act, 1988. We
may first notice Section 19(3)(c) of the Prevention of
Corruption Act, which is to the following effect:-
“19. Previous sanction necessary for
prosecution.—
XXXXXXXXXXXXXXXX
35
(3) Notwithstanding anything contained in
the Code of Criminal Procedure, 1973—
(c) no court shall stay the
proceedings under this Act on any
other ground and no court shall
exercise the powers of revision in
relation to any interlocutory order
passed in inquiry, trial, appeal or
other proceedings.”
33. There being difference of opinion amongst
different Benches of this Court as well as of all the
High Courts, a reference was made to a Three Judge
Bench of the Delhi High Court. In the above Three
Judge Bench, High Court had held that even if a petition
Under Section 482 of the Code of Criminal Procedure or
a writ petition Under Article 227 of the Constitution
of India is entertained by the High Court under no
circumstances an order of stay should be passed regard
being had to the prohibition contained in Section
19(3)(c) of the 1988 Act. Justice Adarsh Kumar Goel
speaking for this Court held that despite Section
19(1)(c), the High Court in an appropriate case can
grant stay and laid down following in paragraph 28:-
“28. We have thus no hesitation in
concluding that the High Court has
jurisdiction in an appropriate case to
36
consider the challenge against an order
framing charge and also to grant stay but
how such power is to be exercised and when
stay ought to be granted needs to be
considered further.”
34. Justice R.F. Nariman delivered a concurring
opinion and in his judgment after extracting Section
19 of Prevention of Corruption Act, 1988 held that
Section 19(3)(c) cannot be read as a ban on the
maintainability of a petition before a High Court. In
paragraph 52 and 54, following has been laid down:-
“52. The question as to whether the
inherent power of a High Court would be
available to stay a trial under the Act
necessarily leads us to an inquiry as to
whether such inherent power sounds in
constitutional, as opposed to statutory
law. First and foremost, it must be
appreciated that the High Courts are
established by the Constitution and are
courts of record which will have all powers
of such courts, including the power to
punish contempt of themselves (see Article
215). The High Court, being a superior
court of record, is entitled to consider
questions regarding its own jurisdiction
when raised before it. In an instructive
passage by a Constitution Bench of this
Court in Powers, Privileges and Immunities
of State Legislatures, In re, Special
Reference No. 1 of 1964, Gajendragadkar,
C.J. held: (SCR p. 499 : AIR p. 789, para
138)
“138. Besides, in the case of a
superior Court of Record, it is for
37
the court to consider whether any
matter falls within its jurisdiction
or not. Unlike a Court of limited
jurisdiction, the superior court is
entitled to determine for itself
questions about its own
jurisdiction. “Prima facie”, says
Halsbury, ‘no matter is deemed to be
beyond the jurisdiction of a
superior court unless it is
expressly shown to be so, while
nothing is within the jurisdiction
of an inferior court unless it is
expressly shown on the face of the
proceedings that the particular
matter is within the cognizance of
the particular court’ [Halsbury’s
Laws of England, Vol. 9, p. 349].”
54. It is thus clear that the inherent power
of a court set up by the Constitution is a
power that inheres in such court because it
is a superior court of record, and not
because it is conferred by the Code of
Criminal Procedure. This is a power vested
by the Constitution itself, inter alia,
under Article 215 as aforestated. Also, as
such High Courts have the power, nay, the
duty to protect the fundamental rights of
citizens under Article 226 of the
Constitution, the inherent power to do
justice in cases involving the liberty of
the citizen would also sound in Article 21
of the Constitution. This being the
constitutional position, it is clear that
Section 19(3)(c) cannot be read as a ban on
the maintainability of a petition filed
before the High Court under Section 482 of
the Code of Criminal Procedure, the non
obstante clause in Section 19(3) applying
only to the Code of Criminal
Procedure……………”
38
35. The Delhi High Court’s judgment’s conclusion in
paragraph 36(d) was set aside. The Delhi High Court
in paragraph 36(d), which judgment was impugned before
this Court had laid down:-
“36. In view of our aforesaid discussion,
we proceed to answer the reference on
following terms:
(d) Even if a petition under Section
482 of the Code of Criminal
Procedure or a writ petition under
Article 227 of the Constitution of
India is entertained by the High
Court under no circumstances an
order of stay should be passed
regard being had to the prohibition
contained in Section 19(3)(c) of the
1988 Act.”
36. Justice Nariman ultimately after referring the
judgment of L. Chandra Kumar (supra) has set aside the
conclusion of Delhi High Court in paragraph 36(d). The
above judgment, thus, laid down that despite restraint
in Section 19(3)(c) of Prevention of Corruption Act,
the jurisdiction of the High Court to issue an interim
order is not precluded. This Court in the above case
has dealt with a situation when a statutory provision,
i.e., Section 19(3)(c) of Prevention of Corruption Act
creates a specific bar in passing a stay order. When
39
despite the aforesaid statutory bar, High Court was
held to have jurisdiction to pass an interim order, in
the present case, we are concerned in a statutory
scheme where there is no express or implied bar in
passing an interim order by the High Court.
37. As per Section 5B, a candidate belonging to
reserved category, who has made an application to the
Scrutiny Committee for issuance of Validity Certificate
prior to date of filing of nomination is obliged to
submit the certificate within six months from the date
of election(now substituted by twelve months), failing
which his election shall be deemed to have been
terminated retrospectively. The second proviso to
Section 5B creates a deeming fiction, which operates
when a person failed to produce the Validity
Certificate within a period of six months/twelve months
from the date of his election. The present is a case
where before expiry of period of six months from the
date of election, i.e., 23.02.2017, the Caste Scrutiny
Committee has rejected the claim of respondent and a
writ petition was filed by the respondent before expiry
40
of period of six months and the High Court also granted
an interim order on 18.08.2017, i.e., within a period
of six months, after expiry of which the deeming
fiction was to come into existence. The interim order
was passed by the High Court before a deeming fiction
of termination of election retrospectively came into
operation. The consequence of non-filing of Validity
Certificate within a period of six months was postponed
rather interdicted by the interim order of the High
Court. The jurisdiction of the High Court to pass the
above interim order dated 18.08.2017 is questioned by
the appellants. Caste Scrutiny Committee, which is a
statutory authority constituted under State enactment
to verify the caste claimed by citizens, in event,
illegally rejects the claim of citizen, does the
citizen has no right to seek judicial remedy? Can the
illegal rejection of caste claim of a citizen is a fait
accompli after expiry of period of six months? When a
citizen has right to judicial review against any
decision of statutory authority, the High Court in
exercise of judicial review had every jurisdiction to
maintain the status quo so as to by lapse of time, the
41
petition may not be infructuous. The interim order can
always be passed by a High Court in exercise of writ
jurisdiction to maintain the status quo so that at the
time of final decision of the writ petition, the relief
may not become infructuous.
38. We are conscious of the fact that the High Court
has to exercise jurisdiction under Article 226 with due
regard to the legislative intent manifested by
provisions of enactment. A Nine Judges Constitution
Bench in Mafatlal Industries Ltd. and Others Vs. Union
of India and Others, (1997) 5 SCC 536 had laid down
such preposition in paragraph 108 in following words:-
“108. XXXXXXXXXXXXXX
XXXXXXXXXXXXXX
(x)………………………So far as the jurisdiction of
the High Courts under Article 226 of the
Constitution — or of this Court under
Article 32 — is concerned, it remains
unaffected by the provisions of the Act.
Even so, the Court would, while exercising
the jurisdiction under the said articles,
have due regard to the legislative intent
manifested by the provisions of the Act.
The writ petition would naturally be
considered and disposed of in the light of
and in accordance with the provisions of
42
Section 11-B. This is for the reason that
the power under Article 226 has to be
exercised to effectuate the regime of law
and not for abrogating it. Even while
acting in exercise of the said
constitutional power, the High Court cannot
ignore the law nor can it override it. The
power under Article 226 is conceived to
serve the ends of law and not to transgress
them.”
39. Learned counsel for the appellant has laid great
emphasis on the Full Bench Judgment of the Bombay High
Court in Anant H. Ulahalkar and Ors. (supra). The
three questions, which were referred before the Full
Bench were as follows:-
“2. The genesis of this reference is the
order dated 11 August 2015 made in the
present Writ Petition by the Division Bench
(Coram: Naresh H. Patil & V.L. Achliya,
JJ). This order takes cognizance of the
aforesaid conflict and opines that the
matter be placed before the Hon'ble Chief
Justice to consider whether reference needs
to be made to a Larger Bench. The order
also notes that the following questions of
law arise :
"(i) Whether the time limit
prescribed under section 9-A of the
Maharashtra Municipal Councils,
Nagar Panchayats and Industrial
Townships Act, 1965, for submission
of caste validity certificate by
elected Councillor is mandatory in
nature?
43
(ii) Whether the failure on the part
of person elected as Councillor to
produce the caste validity
certificate within the period of six
months from the date on which he was
declared elected, irrespective of
facts and circumstances and
eventuality beyond the control of
such person to produce validity
certificate would automatically
result into termination of his
election with retrospective effect?
(iii) Whether the validation of
caste claim of elected Councillor by
the Scrutiny Committee beyond the
prescribed period would
automatically result into
termination of such Councillor with
retrospective operation?"
40. The Full Bench in the above case was considering
Section 9-A of Maharashtra Municipal Councils, Nagar
Panchayats and Industrial Townships Act, 1965, which
is pari materia to Section 5B of Mumbai Municipal
Corporations Act, 1888. The High Court after elaborate
consideration has held that requirement of submitting
the caste certificate within a period of six months is
a mandatory requirement. In paragraphs 98, 99 and 100,
following was laid down:-
“98. In the present case also the
legislature in enacting Section 9-A has
provided for a statutory fiction, which is
evident from the use of expression "his
44
election shall be deemed to have been
terminated retrospectively and he shall be
disqualified being a Councillor". The
statutory fiction must be allowed to have
its full play. No other provision or reason
has been pointed out to take the view that
consequences prescribed under second
proviso to Section 9-A are not automatic or
would require any further adjudication once
it is established that the person elected
has failed to produce the Validity
Certificate within a stipulated period of
six months from the date of his election.
99. The validation of caste claim of the
elected Councillor by the Scrutiny
Committee beyond the prescribed period
would have no effect upon the statutory
consequences prescribed under the second
proviso to Section 9-A i.e. deemed
retrospective termination of the election
of such Councillor and his disqualification
for being a Councillor. The subsequent
validation or issue of the Validity
Certificate will therefore be irrelevant
for the purpose of restoration of the
Councillor's election but, such validation
will obviously entitle him to contest the
election to be held on account of
termination of his election and the
consequent vacancy caused thereby.
100. In the result, we hold that the time
limit of six months prescribed in the two
provisos to Section 9-A of the said Act,
within which an elected person is required
to produce the Validity Certificate from
the Scrutiny Committee is mandatory.
Further, in terms of second proviso to
Section 9-A if a person fails to produce
Validity Certificate within a period of six
months from the date on which he is elected,
his election shall be deemed to have been
45
terminated retrospectively and he shall be
disqualified for being a Councillor.
Such retrospective termination of his
election and disqualification for being a
Councillor would be automatic and
validation of his caste claim after the
stipulated period would not result in
restoration of his election.
The questions raised, stand answered
accordingly.”
41. The judgment of the Full Bench of Bombay High Court
came for consideration before this Court in Shankar S/o
Raghunath Devre (Patil) Vs. State of Maharashtra and
Others, (2019) 3 SCC 220. This Court after noticing
the above provision upheld the decision of the Full
Bench of the Bombay High Court that Statute engrafts a
mandatory requirement in law. In paragraphs 7, 8 and
9, this Court laid down following:-
“7. A proviso to the aforesaid main
provision of the statute was brought in
subsequently which permitted a candidate to
file his/her nomination even in the absence
of the validity certificate provided he/she
encloses with the nomination a true copy of
the application filed by him/her before the
Scrutiny Committee and an undertaking that
he/she shall submit, within a period of six
months from the date of his/her election,
the validity certificate issued by the
Scrutiny Committee.
46
8. There is a second proviso which
contemplates that on the failure of the
person(s) concerned to produce the validity
certificate within the time-frame
stipulated his election “shall be deemed to
have been terminated retrospectively and he
shall be disqualified for being a
Councillor”.
9. We have read and considered the very
elaborate reasoning adopted by the Full
Bench of the High Court in coming to its
conclusions that the aforesaid provisions
of the statute engrafts a mandatory
requirement in law. The High Court, in our
considered view, very rightly came to the
aforesaid conclusion along with the further
finding that equities in individual case(s)
would not be a good ground to hold the
provision to be directory. In fact, the
High Court has supported its decision by
weighty reasons to hold that reading the
provisions to be directory would virtually
amount to rendering the same to be
nugatory.
42. This Court also rejected the submission that
hardship in few cases would not be a good ground to
hold the provision to be directory. There can be no
dispute to the preposition as laid down by this Court
that requirement of submitting the Caste certificate
within a period of six months (now twelve months) under
proviso to Section 5B is a mandatory requirement and
consequences of non-submission within the period
prescribed is automatic retrospective termination of
47
the election. The above pronouncement of law by Three
Judge Bench is a binding precedent. The requirement
of submission of certificate is a mandatory requirement
failing which deemed termination of election
automatically shall ensue. We, in the present case,
are not to take any other view of the law as laid down
in the above case. However, the point which has arisen
for determination in these appeals is different i.e.
as to whether High Court in exercise of jurisdiction
under Article 226 can interdict the above consequences
envisaged by Section 5B by passing an interim or final
judgment. Before the Full Bench of the Bombay High
Court as well as the Three Judge Bench of this Court
in Shankar S/o Raghunath Devre (Patil) (supra), the
issue as to whether the High Court has jurisdiction
under Article 226 to stay the consequences of deeming
provision was neither considered nor answered. We may
clarify that in event there are no orders staying the
consequences of deeming fiction as envisaged in proviso
to Section 5B, the election shall automatically stand
terminated retrospectively but in the present case in
the facts of both the appeals, the consequences of
48
deeming fiction as contained in second proviso to
Section 5B were stayed/interdicted by order of the High
Court, hence the retrospective termination could not
take place.
43. Shri Sudhanshu S. Choudhari, learned counsel for
the appellant has also submitted that High Court was
not empowered to continue the interim relief granted
to the writ petitioners beyond a period of one year
from the date of election as per the statutory scheme
under Section 5B. It is true that requirement of
submission of Caste Validity Certificate within a
period of one year is statutory requirement but in the
facts of the case before us before the expiry of the
period, Caste Scrutiny Committee has illegally rejected
the claim necessitating filing of writ petition by
aggrieved persons in which writ petition the interim
relief was granted by the High Court. The power of the
High Court to grant an interim relief in appropriate
case cannot be held to be limited only for period of
one year, which was period envisaged in Section 5B for
submission of the Caste Validity Certificate. No such
49
fetter on the power of the High Court can be read by
virtue of provision of Section 5B.
44. The reliance of learned counsel for the appellant
on the judgment of this Court in the case of The State
of Orissa Vs. Madan Gopal Rungta, 1952 SCR 28: AIR 1952
SC 12 that interim relief can be granted only in aid
of and as ancillary to the main relief, does not support
the case of the appellant. In the present case, the
interim relief was granted by the High Court, which was
in aid of and ancillary to the main relief, which could
be granted to the appellant at the time of
determination of his rights.
45. Shri Choudhari further submits that this Court in
State of U.P. and Others Vs. Harish Chandra and Others,
(1996) 9 SCC 309 has held that there can be no mandamus
against a statute, hence, the High Court could not have
issued a writ of mandamus because there was an interim
order in favour of respondent No.1. In the final
judgment passed by the High Court dated 02.04.2019,
there is direction of the High Court to continue the
respondent in their elected office. The tenure of the
50
office for which the respondents were elected had not
come to an end, hence, present was not a case of issue
any direction to continue the respondent beyond the
period of tenure. The interim order passed by the High
Court was in exercise of judicial review by the High
Court to protect the rights of the respondents.
46. Learned counsel for the appellant has also relied
on judgment of this Court in Bihar Public Service
Commission and Another Vs. Dr. Shiv Jatan Thakur and
Others, (1994) Supp. 3 SCC 220. This Court in the above
case in paragraph 38 has laid down following:-
“38. …………….It is true that Article 226 of
the Constitution empowers the High Court to
exercise its discretionary jurisdiction to
issue directions, orders or writs,
including writs in the nature of habeas
corpus, certiorari, quo warranto and
mandamus or any of them for the enforcement
of the rights conferred under the
Constitution or for an other purpose, but
such discretion to issue directions or
writs or orders conferred on the High Court
under Article 226 being a judicial
discretion to be exercised on the basis of
well-established judicial norms, could not
have been used by the High Court to make
the said interim orders which could not
have in any way helped or aided the Court
in granting the main relief sought in the
writ petition………………………”
51
47. From the above preposition laid down by this Court,
it is clear that such interim direction can be passed
by the High Court under Article 226, which could have
helped or aided the Court in granting main relief
sought in the writ petition. In the present case, the
decision of the Caste Scrutiny Committee having been
challenged by the writ petitioners and the High Court
finding prima facie substance in the submissions
granted interim order, which ultimately fructified in
final order setting aside the decision of the Caste
Scrutiny Committee. The interim order, thus, passed
by the High Court was in aid of the main relief, which
was granted by the High Court.
48. The learned counsel for the appellant has also
referred to Land Acquisition Act, 1984 and submit that
there is no provision under Section 5B similar to
Explanation to Section 11A of the Land Acquisition Act,
1984, which exclude the period of stay granted by the
Court in computing the period mentioned in the main
provision. The provision of Section 11A of the Land
Acquisition Act, which provides for the period within
52
which an award shall be made contains a legislative
scheme in reference to the Land Acquisition Act, 1894,
the Explanation to Section 11A providing that in
computing the period of two years referred to in
Section 11A, the period during which any action or
proceeding to be taken in pursuance of said declaration
is stated by an order of the Court shall be excluded.
Section 11A is a legislative scheme in reference to
Land Acquisition Act, which provision is entirely
different and does not lend any support to the
submission made by the learned counsel for the
appellant.
49. Learned counsel for the appellant has relied on
judgment of this Court in Padma Sundara Rao (Dead) and
Others Vs. State of T.N. and Others, (2002) 3 SCC 533
for the preposition that legislative casus omissus
cannot be supplied by judicial interpretative process.
This Court in the above case laid down following in
paragraph 14:-
“14. While interpreting a provision the
court only interprets the law and cannot
legislate it. If a provision of law is
misused and subjected to the abuse of
53
process of law, it is for the legislature
to amend, modify or repeal it, if deemed
necessary. (See Rishabh Agro Industries
Ltd. v. P.N.B. Capital Services Ltd.,
(2000) 5 SCC 515) The legislative casus
omissus cannot be supplied by judicial
interpretative process. Language of Section
6(1) is plain and unambiguous. There is no
scope for reading something into it, as was
done in Narasimhaiah case, (1996) 3 SCC 88.
In Nanjudaiah case, (1996) 10 SCC 619 the
period was further stretched to have the
time period run from date of service of the
High Court’s order. Such a view cannot be
reconciled with the language of Section
6(1). If the view is accepted it would mean
that a case can be covered by not only
clause (i) and/or clause (ii) of the
proviso to Section 6(1), but also by a non-
prescribed period. Same can never be the
legislative intent.”
50. In the above case, this Court had occasion to
consider Section 6 of Land Acquisition Act. In the
above case, Notification under Section 4 was issued
before the commencement of Land Acquisition (Amendment)
Act, 1984. The Notification under Section 6(1) was
issued within the period of three years prescribed
under proviso to Section 4 as it existed then. This
Court held that the period prescribed is pre-emptive
in nature and cannot be stretched. The observation as
extracted above in paragraph 14 was made in the above
context. The above judgment has no application in the
54
issues, which have come for consideration in the
present case. Present is not a case of any causes
omissus, which is sought to be filled up by any kind
of judicial interpretation.
51. Shri Choudhari has also placed reliance on K.
Prabhakaran Vs. P. Jayarajan, (2005) 1 SCC 754 for the
preposition that subsequent decision of setting aside
the conviction would not have the effect of wiping out
the disqualification, which did exist on the focal
point dates. The decisive dates are the dates of
election and the date of scrutiny of nomination and not
the date of judgment in an election petition or in
appeal there against. There can be no dispute to the
preposition as laid down by this Court in K.
Prabhakaran (supra). Present is not a case of any kind
of disqualification of the respondent at the time of
holding election or on the date of scrutiny of
nomination. The above judgment has no application at
all. We, thus, do not find any substance in the
submission of the learned counsel for the appellant
that High Court could not have passed an interim order
in the writ petitions filed by the respondents, which
55
may have effect of the respondents’ continuance after
expiry of period of six months by which date, they had
to file their Caste Validity Certificate. There is no
fetter in the jurisdiction of the High Court in
granting an interim order in a case where caste claim
by respondents was illegally rejected before the expiry
of period of six months and the High Court granted the
interim order before the expiry of period of six
months. In the facts of the present case, the deeming
fiction of retrospective termination of the election
could not come in operation due to the interim order
passed by the High Court, hence deeming fiction under
Section 5B second proviso never came into existence to
retrospectively terminate the election of the
respondent. We have already held that the submission
of the appellant that interim order of the High Court
could not have been allowed to continue beyond the
period of six months/one year cannot be accepted. No
such fetter can be read in the jurisdiction of the High
court or in the interim order passed by the High Court
in exercise of the jurisdiction under Article 226 nor
any kind of fetter can be read from any State enactment.
56
In view of the foregoing discussions, we arrive at
following conclusions:-
(i) The power of judicial review vested in the
High Courts under Article 226 and this Court
under Article 32 of the Constitution is an
integral and essential feature of the
Constitution and is basic structure of our
Constitution. The jurisdiction under Article
226 is original, extraordinary and
discretionary. The look out of the High Court
is to see whether injustice has resulted on
account of any decision of a constitutional
authority, a tribunal, a statutory authority
or an authority within meaning of Article 12
of the Constitution.
(ii) The Courts are guardians of the rights and
liberties of the citizen and they shall fail
in their responsibility if they abdicate their
solemn duty towards the citizens. The scope
of Article 226 is very wide and can be used to
remedy injustice wherever it is found.
57
(iii) The power under Article 226 of the
Constitution overrides any contrary provision
in a Statute and the power of the High Court
under Article 226 cannot be taken away or
abridged by any contrary provision in a
Statute.
(iv) When a citizen has right to judicial review
against any decision of statutory authority,
the High Court in exercise of judicial review
had every jurisdiction to maintain the status
quo so as to by lapse of time, the petition
may not be infructuous. The interim order can
always be passed by a High Court in exercise
of writ jurisdiction to maintain the status
quo in aid of the relief claimed so that at
the time of final decision of the writ
petition, the relief may not become
infructuous.
(v) It is true that requirement of submission of
Caste Validity Certificate within a period of
58
one year under Section 5B of Mumbai Municipal
Corporation Act is mandatory requirement but
in the facts of the case before us before the
expiry of the period of six month, the Caste
Scrutiny Committee had illegally rejected the
claim necessitating filing of writ petition by
aggrieved persons in which writ petition the
interim relief was granted by the High Court.
The power of the High Court to grant an interim
relief in appropriate case cannot be held to
be limited only for a period of one year, which
was period envisaged in Section 5B for
submission of the Caste Validity Certificate.
No such fetter on the power of the High Court
can be read by virtue of provision of Section
5B.
(vi) There is no fetter in the jurisdiction of the
High Court in granting an interim order in a
case where caste claim of the respondents was
illegally rejected before the expiry of period
of six months and the High Court granted the
59
interim order before the expiry of the period
of six months, as then prescribed.
(vii) In the facts of the present case, the deeming
fiction under Section 5B of retrospective
termination of the election could not come in
operation due to the interim order passed by
the High Court.
52. We, for the discussion and conclusions as above,
answer the points formulated in following manner: -
(i) Section 5B of the Mumbai Municipal Corporation
Act does not oust the jurisdiction of High
Court under Article 226 of the Constitution.
(ii) The High Court in exercise of jurisdiction
under Article 226 of the Constitution can pass
an order interdicting the legal fiction as
contemplated under second proviso to Section
5B, provided the legal fiction had not come
into operation.
(iii) The interim order dated 18.08.2017 in Writ
Petition No.2269 of 2017 as well as the
impugned final judgment dated 02.04.2019 were
60
not beyond the jurisdiction of High Court
under Article 226 of the Constitution.
(iv) The interim order dated 22.08.2017 and final
judgement dated 02.04.2019 in Writ Petition
No.145 of 2018 were not the orders beyond the
jurisdiction of High Court under Article 226
of the Constitution.
53. We do not find any error in the impugned judgment
of the High Court insofar as it continues the
respondent No.1 in Civil Appeal Nos. 1429-1430 of 2020
till the decision of Scrutiny Committee is taken
consequent to the setting aside of the report of the
Scrutiny Committee by the impugned judgment. Insofar
as the case of the respondent in Civil Appeal No. 1431
of 2020 is concerned, the High Court by the impugned
judgment has not only set aside the order of the
Scrutiny Committee but declared the respondent to be
belonging to backward class, i.e., Koyari.
54. In the counter affidavit filed by the respondent
No.1 in Civil Appeal Nos. 1429-1430 of 2020, the
respondent No.1 has brought on record the order dated
61
30.09.2019 of the Caste Scrutiny Committee by which the
Caste Scrutiny Committee has upheld the claim of
respondent No.1 to belong to backward class.
55. In view of the foregoing discussions and
conclusions, we do not find any error in the impugned
judgment of the High Court dated 02.04.2019. There is
no merit in the appeals. All the appeals are dismissed.
......................J.
( ASHOK BHUSHAN )
......................J.
( NAVIN SINHA )
New Delhi,
March 19, 2020.