GOHIL VISHVARAJ HANUBHAI Vs STATE OF GUJARAT .
Bench: J. CHELAMESWAR,ABHAY MANOHAR SAPRE
Case number: C.A. No.-005680-005683 / 2017
Diary number: 23663 / 2016
Advocates: PREM PRAKASH Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.5680-83 OF 2017 (Arising out of Special Leave Petition (Civil) Nos.19570-19573 OF 2016)
Gohil Vishvaraj Hanubhai & Others … Appellants
Versus
State of Gujarat & Others … Respondents
J U D G M E N T
CHELAMESWAR, J.
1. Leave granted.
2. These appeals are preferred against the final judgement
dated 27 June 2016 of the High court of Gujarat in Letters Patent
Appeal No. 73 of 2016 in Special Civil Application No. 11149 of
2015 with Letters Patent Appeal No. 74 of 2016 in Civil
Application No. 11685 of 2015 with Civil Application No.1066 of
2016 in Letters Patent Appeal No. 74 of 2016 with Special Civil
Application No 11149 of 2015. The facts leading to the instant
litigation are as follows:
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3. The Appellants herein are candidates who successfully
appeared in the examination conducted by the Respondents for
recruitment to the post of Revenue Talati but were not appointed.
4. The State of Gujarat decided to create a new post of
Revenue Talati, under the control of the Revenue Department.
Revenue talatis are to maintain revenue records, collect revenue
etc. The creation of these posts is meant to ease the burden on
existing talati-cum-mantris who were under the control of the
Panchayat Department, performing duties relating to
maintenance of land records and various duties incidental
thereto.
5. A total of 1800 posts of Revenue Talati were created by a
Government Resolution dated 23.10.2008. Ordinarily recruitment
to such post is carried out by Gujarat Subordinate Service
Selection Board (GSSSB). The board was requested to do so. The
board expressed its inability to undertake the task within the
time frame decided by the state.
6. Given the urgency of the situation, the Revenue board of the
State of Gujarat decided to undertake the recruitment process by
itself. The proposal was approved by the State by a Resolution
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dated 4.12.2013 (for convenience GR-I) of the General
Administration Department. By another GR dated 11.12.2013,
the Revenue Talati Recruitment Committee (hereafter
COMMITTEE) was constituted under the chairmanship of
Revenue Inspection Commissioner, who is an Ex-Officio
Secretary to the State of Gujarat with Collector, Ahmedabad and
Collector, Gandhinagar and Joint Secretary of Revenue
department as Members of the COMMITTEE, to “carry out the
procedure of direct recruitment” and matters incidental thereto and
subject to the various limitations imposed under the said GR.
The COMMITTEE decided to avail the assistance of Gujarat
Technological University (hereinafter GTU) for conducting the
examination.1
7. On 15.1.2014 an advertisement for filling up of 1500 posts
of Revenue Talatis was published. Performance of the candidates
at an objective type written examination for 100 marks was
stipulated to be the basis for selection. The examination was
conducted in 2691 centres spread over 33 districts. 7,53,703
candidates appeared in the examination.
1 The Recruitment Committee has resolved to hand over the procedure of setting question paper, taking examination and declaring results, thereof, to the Gujarat Technological University, and hence, for the aforesaid purpose, you are requested to send the rates chargeable for each procedure to the Department, at the earliest. – Letter of the Member Secretary, Recruitment Committee to Registrar, GTU dated 15.1.2014
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8. A day prior to the examination, i.e., 15.02.2014, a crime
was registered in F.I.R. No.46 of 2014 in Sector-7 police station,
Gandhinagar under sections 406, 420 and 144 of the Indian
Penal Code against two persons, namely Kalyanish Mulsinh and
Nileshbhai Umeshbhai Shah. The allegation is that they had
collected money from some of the candidates who were to appear
in the said examination by assuring them appointments.
9. However the examination process went ahead. In the
process of evaluating the OMR sheets, it was noticed that a large
number of OMR sheets had specific markings. On 26.05.2014 the
police authorities informed the Chairman of the COMMITTEE
that during interrogation of the two arrested persons, it emerged
that they had advised the candidates to put a ‘b’ mark on the
right side of the OMR sheet.
10. Thereafter, the entire data was sent to a forensic science
laboratory for further investigation. The investigation revealed
284 OMR sheets with the specific mark. The COMMITTEE
decided to eliminate those candidates from consideration.
Therefore, a provisional merit list was declared on 10.10.2014.
8465 candidates were placed in the list.
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11. In the meanwhile, complaints were received by different
authorities of the State alleging the commission of a large
number of malpractices in connection with the examination:
- a complaint from Bhubhai Damor on 17.10.2014.
- The Collector, Sabrakantha District forwarded a
complaint received by him from Mr R.D. Patel
detailing various irregularities.
- Similar complaint of irregularities was addressed
to the Principal Secretary, General
Administration Department by one Kameshbhai
from Rupakheda, District Dahod.
- Another complaint was filed in the local crime
branch of Surendranagar against one Hiren
Narottambhai Kaoisha alleging that he had
collected an amount of Rs.1.55 crores from 62
candidates.
- Further complaint alleging that one Dhirubhai
Bhil, who was working as a peon in the office of
the Secretary, Land Reforms and one woman
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employee from the same office had accepted
money from a number of candidates promising to
ensure that these candidates would clear the
examination. The Secretary, Land Reforms was
also the Chairman of the Recruitment
Committee.
12. In view of receipt of a large number of complaints, the
COMMITTEE probed into the matter. Some irregularities were
noticed. For example, 127 candidates belonging to one family
were placed in the provisional merit list. 178 candidates were
found to have given same residential addresses. Both these sets
of candidates had 47 candidates in common etc.
13. The COMMITTEE thought it fit to cancel the entire
examination process. Accordingly, Government issued orders by
a Resolution dated 03.07.2015 (hereafter GR-II) cancelling the
recruitment process. It was further ordered inter alia thereunder:
“3. On cancelling the entire recruitment procedure for filling-up the 1500 posts of Revenue Talati class and by adding 900 vacancies from the other years, it is, hereby, resolved to fill-up the total 2400 posts through Gujarat Subsidiary Service Selection Board.
4. As stated at No.1, the candidates, whose name figured in the list, whose upper age limit is about to attain, now, as they shall not be entitled to appear in the examination that shall be
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conducted now, as a special case, a relaxation of five years is given in the upper age limit.”
14. Aggrieved by the abovementioned GR, the appellants herein
filed a Writ Petition (Special Civil Application No.11149/2015)
seeking a declaration that the GR was illegal and arbitrary.
Further the Petitioners filed an application (Civil Application No.
11685 of 2015) seeking to restrain the Respondents from
publishing any fresh advertisements for recruitment. The Gujarat
High Court vide an Interim Order dated 14.12.2015 disposed of
Civil Application No.11685 of 2015 allowing the Respondents to
proceed with fresh recruitment for 980 seats. The Petitioners filed
LPAs No.73 and 74 of 2016 challenging the 14.12.2015 order.
The Petitioners also filed an application seeking a stay on fresh
recruitment being LPA No.74/2016. The Gujarat High Court
dismissed all applications and appeals vide the impugned
judgment holding that the decision of the COMMITTEE was not
unreasonable since there was some material on the basis of
which the decision was made, viz. the various allegations that
have cast a shadow over the sanctity of the recruitment process.
Hence this appeal.
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15. The appellants argued (i) that cancellation of the
examination without any investigation or proof of the allegations
of a vitiated examination process is illegal; (ii) the legality of the
GR-II must be tested on the touchstone of the principle of
‘Wednesbury Reasonableness’ and the principle of
proportionality; (iii) Tested in the light of the twin principles
mentioned above, the decision of the COMMITTEE is both
unreasonable and disproportionate to the alleged mischief,
unreasonable since it is based on the irrelevant consideration of
the embarrassment caused to the government and
disproportionate since the allegations pertain to a small number
of candidates whose candidature could have been segregated and
rejected.
16. Two questions need to be examined:
(1) What are the principles which govern the jurisdiction of the Courts which exercise the power of judicial review of administrative action in the context of a situation like the one presented by the facts of these appeals;
(2) Whether those legal principles are strictly followed by the respondents while taking the impugned decision?
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17. The basic principles governing the judicial review of
administrative action are too well settled. Two judgments which
are frequently quoted in this regard are - Associated Provincial
Picture Houses Ltd. v. Wednesbury Corporation2 and Council
of Civil Service Unions v. Minister for Civil Service3.
18. Lord Diplock in his celebrated opinion in Council of Civil
Service Unions summarised the principles as follows:
“… Judicial review has I think developed to a stage today when without reiterating any analysis of the steps by which the development has come about, one can conveniently classify under three heads the grounds upon which administrative action is subject to control by judicial review. The first ground I would call “illegality,” the second “irrationality” and the third “procedural impropriety.” That is not to say that further development on a case by case basis may not in course of time add further grounds. I have in mind particularly the possible adoption in the future of the principle of “proportionality” which is recognised in the administrative law of several of our fellow members of the European Economic Community; but to dispose of the instant case the three already well-established heads that I have mentioned will suffice. By “illegality” as a ground for judicial review I mean that the decision-maker must understand correctly the law that regulates his decision-making power and must give effect to it. Whether he has or not is par excellence a justiciable question to be decided, in the event of dispute, by those persons, the judges, by whom the judicial power of the state is exercisable. By “irrationality” I mean what can by now be succinctly referred to as “Wednesbury unreasonableness” (Associated Provincial Picture Houses Ltd. v. Wednesbury Corporation [1948] 1 KB 223). It applies to a decision which is so outrageous in its defiance of logic or of accepted moral standards that no sensible person who had applied his mind to the question to be decided could have arrived at it. Whether a decision falls within this category is a
2 (1948) 1 KB 223 3 1984 3 All ER 935 (HL)
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question that judges by their training and experience should be well equipped to answer, or else there would be something badly wrong with our judicial system. To justify the court's exercise of this role, resort I think is today no longer needed to Viscount Radcliffe's ingenious explanation in Edwards v. Bairstow [1956] AC 14 of irrationality as a ground for a court's reversal of a decision by ascribing it to an inferred though unidentifiable mistake of law by the decision-maker. “Irrationality” by now can stand upon its own feet as an accepted ground on which a decision may be attacked by judicial review. I have described the third head as “procedural impropriety” rather than failure to observe basic rules of natural justice or failure to act with procedural fairness towards the person who will be affected by the decision. This is because susceptibility to judicial review under this head covers also failure by an administrative tribunal to observe procedural rules that are expressly laid down in the legislative instrument by which its jurisdiction is conferred, even where such failure does not involve any denial of natural justice. But the instant case is not concerned with the proceedings of an administrative tribunal at all.”
It can be seen from the above extract, Lord Diplock identified
three heads under which judicial review is undertaken, i.e.,
illegality, irrationality and procedural impropriety. He also
recognised the possibility of new heads such as ‘proportionality’
being identified in future. He explained the concepts of the three
already identified heads. He declared that the head ‘irrationality’
is synonymous with ‘Wednesbury unreasonableness’.
19. The principle laid down in Council of Civil Service Unions
has been quoted with approval by this Court in Tata Cellular v.
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Union of India4 and Siemens Public Communication v. Union
of India5.
20. Normally while exercising the power of judicial review,
Courts would only examine the decision making process of the
administrative authorities but not the decision itself. The said
principle has been repeatedly stated by this Court on number of
occasions.6
21. We shall now examine the questions raised by the
appellants in the light of the abovementioned principles in which
judicial review of administrative action is undertaken.
The 1st submission of the appellant is that there is no proof
of tampering with the examination process on a large scale as
asserted by the respondent, but there are only allegations of such
tampering, the truth of which has never been tested by any
established process of law. Therefore, the decision of the
respondent to cancel the examination in its entirety is without
any basis in law.
4 (1994) 6 SCC 651 5 AIR 2009 SC 1204 6 Chairman, All India Railway Recruitment Board Vs. K Shyam Kumar, ( 2010) 6 SCC 614 at para 21; Sterling Computers Ltd. v. M.N. Publications Ltd., (1993) 1 SCC 445; State of A.P. v. P.V. Hanumantha Rao, (2003) 10 SCC 121
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22. Purity of the examination process - whether such
examination process pertains to assessment of the academic
accomplishment or suitability of candidates for employment
under the State - is an unquestionable requirement of the
rationality of any examination process. Rationality is an
indispensable aspect of public administration under our
Constitution7. The authority of the State to take appropriate
measures to maintain the purity of any examination process is
unquestionable. It is too well settled a principle of law in light of
the various earlier decisions of this Court that where there are
allegations of the occurrence of large scale malpractices in the
course of the conduct of any examination process, the State or its
instrumentalities are entitled to cancel the examination.8 This 7 Ramana Dayaram Shetty v. International Airport Authority of India & Others, (1979) 3 SCC 489 8 Nidhi Kaim v. State of Madhya Pradesh & Others, (2016) 7 SCC 615 at para 23: “Even otherwise, the argument of the appellants is required to be rejected for the following reasons: Under the scheme of our Constitution, the executive power of the State is co-extensive with its legislative power. In the absence of any operative legislation, the executive power could certainly be exercised to protect the public interest. The right of each one of the appellants herein for admission to the medical colleges in the State of Madhya Pradesh is itself an emanation of the State’s executive action. No doubt, even executive action of the State can create rights. Unless there is something either in the Constitution or law which prohibits the abrogation or abridgment of rights, it is permissible for the State to do so by executive action in accordance with some specified procedure of law. No doubt, that the overarching requirement of Constitution is that every action of the State must be informed with reason and must be in public interest. Nothing has been brought to our notice which prohibits the impugned executive action. If it is established that the adoption of unfair means on large scale resulted in the contamination of the entrance examination (PMT) process of successive years, the State undoubtedly would have the power to take appropriate action to protect the public interest. I, therefore, reject the submission of the appellants.”;
In the case of Union of India v. Anand Kumar Pandey, 1994 5 SCC 663 large scale cheating occurred in the Railway Recruitment Board Examination, specifically in two rooms of a center. The Board took a decision to subject the successful candidates from that center to a re-examination. This was set aside by the Central Administrative Tribunal on the ground that such a decision was taken in violation of the principles of natural justice. It was held that there cannot be any straight-jacket formula for the application of the principles of natural justice. This Court did not find any fault with the decision to conduct a fresh examination.;
In the case of Chairman All India Railway Recruitment Board & Another v. K. Shyam Kumar & Others, 2010 6 SCC 614, large-scale malpractices surfaced in the written test. The recruitment board ordered a
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Court has on numerous occasions approved the action of the
State or its instrumentalities to cancel examinations whenever
such action is believed to be necessary on the basis of some
reasonable material to indicate that the examination process is
vitiated. They are also not obliged to seek proof of each and every
fact which vitiated the examination process.9
23. Coming to the case on hand, there were allegations of large
scale tampering with the examination process. Scrutiny of the
answer sheets (OMR) revealed that there were glaring aberrations
which provide prima facie proof of the occurrence of a large scale
tampering of the examination process. Denying power to the
State from taking appropriate remedial actions in such
circumstances on the ground that the State did not establish the
truth of those allegations in accordance with the rules of evidence
relevant for the proof of facts in a Court of law (either in a
criminal or a civil proceeding), would neither be consistent with
the demands of larger public interest nor would be conducive to
the efficiency of administration. No binding precedent is brought
retest, which was challenged in the Central Administrative Tribunal. The tribunal held that a retest was valid. High Court reversed invoking the wednesbury’s principles of reasonableness. This Court held that in the face of such large scale allegations supported by reports of the vigilance department and the CBI, the High Court was wrong in reversing the tribunal’s decision. 9 Nidhi Kaim v. State of Madhya Pradesh & Others, (2016) 7 SCC 615 see para 42.1 and 42.2 at 649
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to our notice which compels us to hold otherwise. Therefore, the
1st submission is rejected.
24. The next question is whether the impugned decision could
be sustained judged in the light of the principles of ‘Wednesbury
unreasonableness’. In the language of Lord Diplock, the principle
is that “a decision which is so outrageous in its defiance of logic or of
accepted moral standards that no sensible person who had applied his mind
to the question to be decided could have arrived at it”. Having regard to
the nature of the allegations and the prima facie proof indicating
the possibility of occurrence of large scale tampering with the
examination process which led to the impugned action, it cannot
be said that the impugned action of the respondent is “so
outrageous in its defiance of logic” or “moral standards”.
Therefore, the 2nd submission of the appellant is also required to
be rejected.
25. We are left with the 3rd question – whether the magnitude of
the impugned action is so disproportionate to the mischief sought
to be addressed by the respondents that the cancellation of the
entire examination process affecting lakhs of candidates cannot
be justified on the basis of doctrine of proportionality.
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26. The doctrine of proportionality, its origin and its application
both in the context of legislative and administrative action was
considered in some detail by this Court in Om Kumar & Others
v. Union of India, (2001) 2 SCC 386.
This Court drew a distinction between administrative action
which affects fundamental freedoms10 under Articles 19(1) and 21
and administrative action which is violative of Article 14 of the
Constitution of India. This Court held that in the context of the
violation of fundamental freedoms;
“54. ….. the proportionality of administrative action affecting the freedoms under Article 19(1) or Article 21 has been tested by the courts as a primary reviewing authority and not on the basis of Wednesbury principles. It may be that the courts did not call this proportionality but it really was.
This Court, thereafter took note of the fact that the Supreme
Court of Israel recognised proportionality as a separate ground in
administrative law to be different from unreasonableness.
27. It is nobody’s case before us that the impugned action is
violative of any of the fundamental freedoms of the appellants.
We are called upon to examine the proportionality of the
administrative action only on the ground of violation of Article 14.
10 See paras 52 to 54
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It is therefore necessary to examine the principles laid down by
this Court in this regard.
This Court posed the question in Omkar’s Case;
61. When does the court apply, under Article 14, the proportionality test as a primary reviewing authority and when does the court apply the Wednesbury rule as a secondary reviewing authority? From the earlier review of basic principles, the answer becomes simple. In fact, we have further guidance in this behalf.
and concluded;
“66. It is clear from the above discussion that in India where administrative action is challenged under Article 14 as being discriminatory, equals are treated unequally or unequals are treated equally, the question is for the Constitutional Courts as primary reviewing courts to consider correctness of the level of discrimination applied and whether it is excessive and whether it has a nexus with the objective intended to be achieved by the administrator. Here the court deals with the merits of the balancing action of the administrator and is, in essence, applying “proportionality” and is a primary reviewing authority.
67. But where an administrative action is challenged as “arbitrary” under Article 14 on the basis of E.P. Royappa v. State of T.N., (1974) 4 SCC 3, (as in cases where punishments in disciplinary cases are challenged), the question will be whether the administrative order is “rational” or “reasonable” and the test then is the Wednesbury test. The courts would then be confined only to a secondary role and will only have to see whether the administrator has done well in his primary role, whether he has acted illegally or has omitted relevant factors from consideration or has taken irrelevant factors into consideration or whether his view is one which no reasonable person could have taken. If his action does not satisfy these rules, it is to be treated as arbitrary. In G.B. Mahajan v. Jalgaon Municipal Council, (1991) 3 SCC 91, Venkatachaliah, J. (as he then was) pointed out that “reasonableness” of the administrator under Article 14 in the
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context of administrative law has to be judged from the stand point of Wednesbury rules. In Tata Cellular v. Union of India, (1994) 6 SCC 651, Indian Express Newspapers Bombay (P) Ltd. v. Union of India, (1985) 1 SCC 641, Supreme Court Employees’ Welfare Assn. v. Union of India, (1989) 4 SCC 187, and U.P. Financial Corpn. V. Gem Cap (India) (P) Ltd., (1993) 2 SCC 299, while judging whether the administrative action is “arbitrary” under Article 14 (i.e. otherwise then being discriminatory), this Court has confined itself to a Wednesbury review always.
68. Thus, when administrative action is attacked as discriminatory under Article 14, the principle of primary review is for the courts by applying proportionality. However, where administrative action is questioned as “arbitrary” under Article 14, the principle of secondary review based on Wednesbury principles applies.”
28. The submission by the appellants is that the mere fact that
some of the candidates resorted to some malpractice cannot lead
to the conclusion that the entire examination process is required
to be cancelled as it would cause undue hardship to huge
number of innocent candidates. In other words, the appellants
urge this Court to apply the primary review test.
29. We have already held that there were large scale
malpractices at the examination process and the State was
entitled to take appropriate remedial action. In the context of the
occurrence of such malpractice obviously there can be two
classes of candidates: those who had resorted to malpractice and
others who did not. By the impugned action, no doubt, all of
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them were treated alike. Whether such herding together would
amount to the denial of the equal protection guaranteed under
Article 14? is the question.
Identifying all the candidates who are guilty of malpractice
either by criminal prosecution or even by an administrative
enquiry is certainly a time consuming process. If it were to be
the requirement of law that such identification of the wrong doers
is a must and only the identified wrongdoers be eliminated from
the selection process, and until such identification is completed
the process cannot be carried on, it would not only result in a
great inconvenience to the administration, but also result in a
loss of time even to the innocent candidates. On the other hand,
by virtue of the impugned action, the innocent candidates (for
that matter all the candidates including the wrong doers) still get
an opportunity of participating in the fresh examination process
to be conducted by the State. The only legal disadvantage if at all
is that some of them might have crossed the upper age limit for
appearing in the fresh recruitment process. That aspect of the
matter is taken care of by the State. Therefore, it cannot be said
that the impugned action is vitiated by lack of nexus with the
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object sought to be achieved by the State, by herding all the
candidates at the examination together.
30. We see no reason to interfere with the judgment under
appeal. The appeals are, therefore, dismissed, with no order as
to costs.
….………………………….J. (J. Chelameswar)
…….……………………….J. (Abhay Manohar Sapre)
New Delhi; April 28, 2017
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