LILY THOMAS Vs UNION OF INDIA .
Bench: A.K. PATNAIK,SUDHANSU JYOTI MUKHOPADHAYA
Case number: W.P.(C) No.-000490-000490 / 2005
Diary number: 18924 / 2005
Advocates: PETITIONER-IN-PERSON Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 490 OF 2005
Lily Thomas … Petitioner Versus
Union of India & Ors. … Respondents
WITH
WRIT PETITION (CIVIL) NO. 231 OF 2005
Lok Prahari, through its General Secretary S.N. Shukla … Petitioner
Versus
Union of India & Ors. … Respondents
JUDGEMENT
A. K. PATNAIK, J.
These two writ petitions have been filed as Public
Interest Litigations for mainly declaring sub-section (4) of
Section 8 of the Representation of the People Act, 1951 as
ultra vires the Constitution.
The background facts
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2. The background facts relevant for appreciating the
challenge to sub-section (4) of Section 8 of the Act are
that the Constituent Assembly while drafting the
Constitution intended to lay down some disqualifications
for persons being chosen as, and for being, a member of
either House of Parliament as well as a member of the
Legislative Assembly or Legislative Council of the State.
Accordingly, in the Constitution which was finally adopted
by the Constituent Assembly, Article 102(1) laid down the
disqualifications for membership of either House of
Parliament and Article 191(1) laid down the
disqualifications for membership of the Legislative
Assembly or Legislative Council of the State. These two
Articles are extracted hereinbelow:
102. Disqualifications for membership. –(1) A person shall be disqualified for being chosen as, and for being, a member of either House of Parliament—
(a) if he holds any office of profit under the Government of India or the Government of any State, other than an office declared by Parliament by law not to disqualify its holder;
(b) if he is of unsound mind and stands so declared by a competent court;
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(c) if he is an undischarged insolvent;
(d) if he is not a citizen of India, or has voluntarily acquired the citizenship of a foreign State, or is under any acknowledgment of allegiance or adherence to a foreign State;
(e) if he is so disqualified by or under any law made by Parliament.
191. Disqualifications for membership. – (1) A person shall be disqualified for being chosen as, and for being, a member of the Legislative Assembly or Legislative Council of a State—
(a) if he holds any office of profit under the Government of India or the Government of any State specified in the First Schedule, other than an office declared by the Legislature of the State by law not to disqualify its holder;
(b) if he is of unsound mind and stands so declared by a competent court;
(c) if he is an undischarged insolvent;
(d) if he is not a citizen of India, or has voluntarily acquired the citizenship of a foreign State, or is under any acknowledgment of allegiance or adherence to a foreign State;
(e) if he is so disqualified by or under any law made by Parliament.
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[Explanation.—For the purposes of this clause], a person shall not be deemed to hold an office of profit under the Government of India or the Government of any State specified in the First Schedule by reason only that he is a Minister either for the Union or for such State.
A reading of the aforesaid constitutional provisions will
show that besides the disqualifications laid down in
clauses (a), (b), (c) and (d), Parliament could lay down by
law other disqualifications for membership of either House
of Parliament or of Legislative Assembly or Legislative
Council of the State. In exercise of this power conferred
under Article 102(1)(e) and under Article 191(1)(e) of the
Constitution, Parliament provided in Chapter-III of the
Representation of the People Act, 1951 (for short ‘the
Act’), the disqualifications for membership of Parliament
and State Legislatures. Sections 7 and 8 in Chapter-III of
the Act, with which we are concerned in these writ
petitions, are extracted hereinbelow:
7. Definitions.—In this Chapter,— (a) "appropriate Government" means in relation to any disqualification for being chosen as or for being a member of either House of Parliament, the Central
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Government, and in relation to any disqualification for being chosen as or for being a member of the Legislative Assembly or Legislative Council of a State, the State Government;
(b) "disqualified" means disqualified for being chosen as, and for being, a member of either House of Parliament or of the Legislative Assembly or Legislative Council of a State.
8. Disqualification on conviction for certain offences.— (1) A person convicted of an offence punishable under—
(a) section 153A (offence of promoting enmity between different groups on ground of religion, race, place of birth, residence, language, etc., and doing acts prejudicial to maintenance of harmony) or section 171E (offence of bribery) or section 171F (offence of undue influence or personation at an election) or sub-section (1) or sub- section (2) of section 376 or section 376A or section 376B or section 376C or section 376D (offences relating to rape) or section 498A (offence of cruelty towards a woman by husband or relative of a husband) or sub-section (2) or sub- section (3) of section 505 (offence of making statement creating or promoting enmity, hatred or ill-will between classes or offence relating to such statement in any place of worship or in any assembly engaged in the performance of religious worship or religious ceremonies) of the Indian Penal Code (45 of 1860); or
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(b) the Protection of Civil Rights Act, 1955 (22 of 1955) which provides for punishment for the preaching and practice of "untouchability", and for the enforcement of any disability arising therefrom; or
(c) section 11 (offence of importing or exporting prohibited goods) of the Customs Act, 1962 (52 of 1962); or
(d) sections 10 to 12 (offence of being a member of an association declared unlawful, offence relating to dealing with funds of an unlawful association or offence relating to contravention of an order made in respect of a notified place) of the Unlawful Activities (Prevention) Act, 1967 (37 of 1967); or
(e) the Foreign Exchange (Regulation) Act, 1973 (46 of 1973); or
(f) the Narcotic Drugs and Psychotropic Substances Act, 1985 (61 of 1985); or
(g) section 3 (offence of committing terrorist acts) or section 4 (offence of committing disruptive activities) of the Terrorist and Disruptive Activities (Prevention) Act, 1987 (28 of 1987); or
(h) section 7 (offence of contravention of the provisions of sections 3 to 6) of the Religious Institutions (Prevention of Misuse) Act, 1988 (41 of 1988); or
(i) section 125 (offence of promoting enmity between classes in connection with the election) or section 135 (offence of removal of ballot papers from polling stations) or section 135A
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(offence of booth capturing) of clause (a) of sub-section (2) of section 136 (offence of fraudulently defacing or fraudulently destroying any nomination paper) of this Act; [or]
[(j) section 6 (offence of conversion of a place of worship) of the Places of Worship (Special Provisions) Act, 1991], [or]
[(k) section 2 (offence of insulting the Indian National Flag or the Constitution of India) or section 3 (offence of preventing singing of National Anthem) of the Prevention of Insults to National Honour Act, 1971 (69 of 1971), [or]
[(l) the Commission of Sati (Prevention) Act, 1987 (3 of 1988); or]
[(m) the Prevention of Corruption Act, 1988 (49 of 1988); or]
[(n) the Prevention of Terrorism Act, 2002 (15 of 2002),] [shall be disqualified, where the convicted person is sentenced to—
(i) only fine, for a period of six years from the date of such conviction;
(ii) imprisonment, from the date of such conviction and shall continue to be disqualified for a further period of six years since his release.]
(2) A person convicted for the contravention of—
(a) any law providing for the prevention of hoarding or profiteering; or
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(b) any law relating to the adulteration of food or drugs; or
(c) any provisions of the Dowry Prohibition Act, 1961 (28 of 1961); and sentenced to imprisonment for not less than six months, shall be disqualified from the date of such conviction and shall continue to be disqualified for a further period of six years since his release.]
(3) A person convicted of any offence and sentenced to imprisonment for not less than two years [other than any offence referred to in sub-section (1) or sub-section (2)] shall be disqualified from the date of such conviction and shall continue to be disqualified for a further period of six years since his release.]
[(4)] Notwithstanding anything [in sub- section (1), sub-section (2) or sub- section (3)] a disqualification under either subsection shall not, in the case of a person who on the date of the conviction is a member of Parliament or the Legislature of a State, take effect until three months have elapsed from that date or, if within that period an appeal or application for revision is brought in respect of the conviction or the sentence, until that appeal or application is disposed of by the court.
Explanation. —In this section, —
(a) "law providing for the prevention of hoarding or profiteering" means any
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law, or any order, rule or notification having the force of law, providing for—
(I) the regulation of production or manufacture of any essential commodity;
(II) the control of price at which any essential commodity may be bought or sold;
(III) the regulation of acquisition, possession, storage, transport, distribution, disposal, use or consumption of any essential commodity;
(IV) the prohibition of the withholding from sale of any essential commodity ordinarily kept for sale;
(b) "drug" has the meaning assigned to it in the Durgs and Cosmetics Act, 1940 (23 of 1940);
(c) "essential commodity" has the meaning assigned to it in the Essential Commodity Act, 1955 (10 of 1955);
(d) "food" has the meaning assigned to it in the Prevention of Food Adulteration Act, 1954 (37 of 1954).
3. Clause (b) of Section 7 of the Act quoted above
defines the word “disqualified” to mean disqualified for
being chosen as, and for being, a member of either House
of Parliament or of the Legislative Assembly or of
Legislative Council of State. Sub-sections (1), (2) and (3)
of Section 8 of the Act provide that a person convicted of
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an offence mentioned in any of these sub-sections shall
stand disqualified from the date of conviction and the
disqualification was to continue for the specific period
mentioned in the sub-section. However, sub-section (4) of
Section 8 of the Act provides that notwithstanding
anything in sub-section (1), sub-section (2) or sub-section
(3) in Section 8 of the Act, a disqualification under either
subsection shall not, in the case of a person who on the
date of the conviction is a member of Parliament or the
Legislature of a State, take effect until three months have
elapsed from that date or, if within that period an appeal
or application for revision is brought in respect of the
conviction or the sentence, until that appeal or application
is disposed of by the court. It is this saving or protection
provided in sub-section (4) of Section 8 of the Act for a
member of Parliament or the Legislature of a State which
is challenged in these writ petitions as ultra vires the
Constitution.
Contentions on behalf of the Petitioners
4. Mr. Fali S. Nariman, learned Senior Counsel
appearing for the petitioner in Writ Petition No. 490 of
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2005 and Mr. S.N. Shukla, the General Secretary of the
Petitioner in Writ Petition No. 231 of 2005, submitted that
the opening words of clause (1) of Articles 102 and 191 of
the Constitution make it clear that the same
disqualifications are provided for a person being chosen as
a member of either House of Parliament, or the State
Assembly or Legislative Council of the State and for a
person being a member of either House of Parliament or of
the Legislative Assembly or Legislative Council of a State
and therefore the disqualifications for a person to be
elected as a member of either House of the Parliament or
of the Legislative Assembly or Legislative Council of the
State and for a person to continue as a member of either
House of Parliament or of the Legislative Assembly or
Legislative Council of the State cannot be different. In
support of this submission, Mr. Nariman cited a
Constitution Bench judgment of this Court in Election
Commission, India v. Saka Venkata Rao (AIR 1953 SC 210)
in which it has been held that Article 191 lays down the
same set of disqualifications for election as well as for
continuing as a member. Mr. Nariman and Mr. Shukla
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submitted that sub-section (4) of Section 8 of the Act,
insofar as it provides that the disqualification under sub-
sections (1), (2) and (3) of Section 8 for being elected as a
member of either House of Parliament or the Legislative
Assembly or Legislative Council of State shall not take
effect in the case of a person who is already a member of
Parliament or Legislature of a State on the date of the
conviction if he files an appeal or a revision in respect of
the conviction or the sentence within three months till the
appeal or revision is disposed of by the Court, is in
contravention of the provisions of clause (1) of Articles
102 and 191 of the Constitution.
5. Mr. Shukla referred to the debates of the Constituent
Assembly on Article 83 of the Draft Constitution, which
corresponds to Article 102 of the Constitution. In these
debates, Mr. Shibban Lal Saksena, a member of the
Constituent Assembly moved an Amendment No. 1590 on
19.05.1949 to provide that when a person who, by virtue
of conviction becomes disqualified and is on the date of
disqualification a member of Parliament, his seat shall,
notwithstanding anything in this Article, not become
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vacant by reason of the disqualification until three months
have elapsed from the date thereof or, if within those
three months an appeal or petition for revision is brought
in respect of the conviction or the sentence, until that
appeal or petition is disposed of, but during any period
during which his membership is preserved by this
provision, he shall not sit or vote. Mr. Shukla submitted
that this amendment to Article 83 of the Draft Constitution
was not adopted in the Constituent Assembly. Instead, in
sub-clause (e) of clause (1) of Articles 102 and 191 of the
Constitution, it was provided that Parliament may make a
law providing disqualifications besides those mentioned in
sub-clauses (a), (b), (c) and (d) for a person being chosen
as, and for being, a member of either House of Parliament
and of the Legislative Assembly or Legislative Council of a
State. Mr. Shukla submitted that despite the fact that a
provision similar to sub-section (4) of Section 8 of the Act
was not incorporated in the Constitution by the
Constituent Assembly, Parliament has enacted sub-section
(4) of Section 8 of the Act.
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6. According to Mr. Nariman and Mr. Shukla, in the
absence of a provision in Articles 102 and 191 of the
Constitution conferring power on Parliament to make a
provision protecting sitting members of either House of
Parliament or the Legislative Assembly or the Legislative
Council of a State, from the disqualifications it lays down
for a person being chosen as a member of Parliament or a
State Legislature, Parliament lacks legislative powers to
enact sub-section (4) of Section 8 of the Act and sub-
section (4) of Section 8 of the Act is therefore ultra vires
the Constitution.
7. Mr. Nariman next submitted that the legal basis of
sub-section (4) of Section 8 of the Act is based on an
earlier judicial view in the judgment of a Division Bench of
this Court in Shri Manni Lal v. Shri Parmal Lal and Others
[(1970) 2 SCC 462] that when a conviction is set aside by
an appellate order of acquittal, the acquittal takes effect
retrospectively and the conviction and the sentence are
deemed to be set aside from the date they are recorded.
He submitted that in B.R. Kapur v. State of T.N. and
Another [(2001) 7 SCC 231] a Constitution Bench of this
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Court reversed the aforesaid judicial view and held that
conviction, and the sentence it carries, operate against
the accused in all their rigour until set aside in appeal, and
a disqualification that attaches to the conviction and
sentence applies as well. He submitted that this later
view has been reiterated by a Constitution Bench of this
Court in K. Prabhakaran v. P. Jayarajan etc. [(2005) 1 SCC
754]. Mr. Nariman argued that thus as soon as a person is
convicted of any of the offences mentioned in sub-sections
(1), (2) and (3) of Section 8 of the Act, he becomes
disqualified from continuing as a member of Parliament or
of a State Legislature notwithstanding the fact that he has
filed an appeal or a revision against the conviction and
there is no legal basis for providing in sub-section (4) of
Section 8 of the Act that his disqualification will not take
effect if he files an appeal or revision within three months
against the order of conviction. He submitted that in case
a sitting member of Parliament or State Legislature feels
aggrieved by the conviction and wants to continue as a
member notwithstanding the conviction, his remedy is to
move the Appellate Court for stay of the order of
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conviction. He cited the decision in Navjot Singh Sidhu v.
State of Punjab and Another ([2007) 2 SCC 574] in which
this Court has clarified that under sub-section (1) of
Section 389 of the Code of Criminal Procedure, 1973
power has been conferred on the Appellate Court not only
to suspend the execution of the sentence and to grant
bail, but also to suspend the operation of the order
appealed against, which means the order of conviction.
He submitted that in appropriate cases, the Appellate
Court may stay the order of conviction of a sitting member
of Parliament or State Legislature and allow him to
continue as a member notwithstanding the conviction by
the trial court, but a blanket provision like sub-section (4)
of Section 8 of the Act cannot be made to keep the
disqualification pursuant to conviction in abeyance till the
appeal or revision is decided by the Appellate or
Revisional Court.
8. Mr. Nariman and Mr. Shukla submitted that in K.
Prabhakaran v. P. Jayarajan etc. (supra) the validity of sub-
section (4) of Section 8 of the Act was not under challenge
and only a reference was made to the Constitution Bench
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of this Court on certain questions which arose in civil
appeals against judgments delivered by the High Court in
election cases under the Act. They submitted that the
Constitution Bench of this Court framed three questions
with regard to disqualification of a candidate under
Section 8 of the Act and while answering question no.3,
the Constitution Bench indicated reasons which seem to
have persuaded Parliament to classify sitting members of
the House into a separate category and to provide in sub-
section (4) of Section 8 of the Act that if such sitting
members file appeal or revision against the conviction
within three months, then the disqualification on account
of their conviction will not take effect until the appeal or
revision is decided by the appropriate court. They
submitted that the opinion expressed by the Constitution
Bench of this Court in K. Prabhakaran v. P. Jayarajan etc.
(supra) regarding the purpose for which Parliament
classified sitting members of Parliament and State
Legislatures into a separate category and protected them
from the disqualifications by the saving provision in sub-
section (4) of Section 8 of the Act are obiter dicta and are
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not binding ratio on the issue of the validity of sub-section
(4) of Section 8 of the Act.
9. Mr. Nariman and Mr. Shukla submitted that sub-
section (4) of Section 8 of the Act, in so far as it does not
provide a rationale for making an exception in the case of
members of Parliament or a Legislature of a State is
arbitrary and discriminatory and is violative of Article 14 of
the Constitution. They submitted that persons to be
elected as members of Parliament or a State Legislature
stand on the same footing as sitting members of
Parliament and State Legislatures so far as
disqualifications are concerned and sitting members of
Parliament and State Legislatures cannot enjoy the special
privilege of continuing as members even though they are
convicted of the offences mentioned in sub-sections (1),
(2) and (3) of Section 8 of the Act.
Contentions of behalf of the respondents
10. Mr. Siddharth Luthra, learned ASG appearing for the
Union of India in Writ Petition (C) 231 of 2005, submitted
that the validity of sub-section (4) of Section 8 of the Act
has been upheld by the Constitution Bench of this Court in
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K. Prabhakaran v. P. Jayarajan etc. (supra). He submitted
that while answering question no.3, the Constitution
Bench has held in Prabhakaran’s case that the purpose of
carving out a saving in sub-section (4) of Section 8 of the
Act is not to confer an advantage on sitting members of
Parliament or of a State Legislature but to protect the
House. He submitted that in para 58 of the judgment the
Constitution Bench has explained that if a member of the
House was debarred from sitting in the House and
participating in the proceedings, no sooner the conviction
was pronounced followed by sentence of imprisonment,
entailing forfeiture of his membership, then two
consequences would follow: first, the strength of
membership of the House shall stand reduced, so also the
strength of the political party to which such convicted
member may belong and the Government in power may
be surviving on a razor-edge thin majority where each
member counts significantly and disqualification of even
one member may have a deleterious effect on the
functioning of the Government; second, a bye-election
shall have to be held which exercise may prove to be
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futile, also resulting in complications in the event of the
convicted member being acquitted by a superior criminal
court. Mr. Luthra submitted that for the aforesaid two
reasons, Parliament has classified the sitting members of
Parliament or a State Legislature in a separate category
and provided in sub-section (4) of Section 8 of the Act that
if on the date of incurring disqualification, a person is a
member of Parliament or of a State Legislature, such
disqualification shall not take effect for a period of three
months from the date of such disqualification to enable
the sitting member to file appeal or revision challenging
his conviction, and sentence and if such an appeal or
revision is filed, then applicability of the disqualification
shall stand deferred until such appeal or revision is
disposed of by the appropriate Court.
11. Mr. Luthra next submitted that the reality of the
Indian judicial system is that acquittals in the levels of the
Appellate Court such as the High Court are very high and
it is for this reason that Parliament has provided in sub-
section (4) of Section 8 of the Act that disqualification
pursuant to conviction or sentence in the case of sitting
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members should stand deferred till the appeal or revision
is decided by the Appellate or the Revisional Court. He
submitted that the power to legislate on disqualification of
members of Parliament and the State Legislature
conferred on Parliament carries with it the incidental
power to say when the disqualification will take effect. He
submitted that the source of legislative power for enacting
sub-section (4) of Section 8 of the Act is, therefore, very
much there in Articles 101(1)(e) and 191(1)(e) of the
Constitution and if not in these articles of the Constitution,
in Article 246(1) read with Entry 97 of List I of the Seventh
Schedule of the Constitution and Article 248 of the
Constitution, which confer powers on Parliament to
legislate on any matter not enumerated in List II and List
III of the Seventh Schedule of the Constitution.
12. Mr. Paras Kuhad, learned ASG, appearing for the
Union of India in Writ Petition (C) No.490 of 2005 also
relied on the judgment of the Constitution Bench of this
Court in K. Prabhakaran v. P. Jayarajan etc. (supra) on the
validity of sub-section (4) of Section 8 of the Act and the
reasoning given in the answer to question no.3 in the
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aforesaid judgment of this Court. He further submitted
that sub-section (4) of Section 8 of the Act does not lay
down disqualifications for members of Parliament and the
State Legislatures different from the disqualifications laid
down for persons to be chosen as members of Parliament
and the State Legislatures in sub-sections (1), (2) and (3)
of Section 8 of the Act. He submitted that sub-section (4)
of Section 8 of the Act merely provides that the very same
disqualifications laid down in sub-sections (1), (2) and (3)
of Section 8 of the Act shall in the case of sitting members
of Parliament and State Legislatures take effect only after
the appeal or revision is disposed of by the Appellate or
Revisional Court as the case may be if an appeal or
revision is filed against the conviction. He submitted that
Parliament has power under Article 102(1)(e) of the
Constitution and Article 191(1)(e) of the Constitution to
prescribe when exactly the disqualification will become
effective in the case of sitting members of Parliament or
the State Legislature with a view to protect the House. He
also referred to the provisions of Articles 101(3)(a) and
190 (3)(a) of the Constitution to argue that a member of
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Parliament or a State Legislature will vacate a seat only
when he becomes subject to any disqualification
mentioned in clause (1) of Article 102 or clause (1) of
Article 191, as the case may be, and this will happen only
after a decision is taken by the President or the Governor
that the member has become disqualified in accordance
with the mechanism provided in Article 103 or Article 192
of the Constitution.
13. Mr. Kuhad further submitted that Mr. Nariman is not
right in his submission that the remedy of a sitting
member who is convicted or sentenced and gets
disqualified under sub-sections (1), (2) or (3) of
Section 8 of the Act is to move the Appellate Court
under Section 389 of the Code of Criminal Procedure
for stay of his conviction. He submitted that the
Appellate Court does not have any power under
Section 389, Cr.P.C. to stay the disqualification which
would take effect from the date of conviction and
therefore a safeguard had to be provided in sub-
section (4) of Section 8 of the Act that the
disqualification, despite the conviction or sentence,
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will not have effect until the appeal or revision is
decided by the Appellate or the Revisional Court. He
submitted that there is, therefore, a rationale for
enacting sub-section (4) of Section 8 of the Act.
Findings of the Court
14. We will first decide the issue raised before us in these
writ petitions that Parliament lacked the legislative
power to enact sub-section (4) of Section 8 of the Act
as this issue was not at all considered by the
Constitution Bench of this Court in the aforesaid case
of K. Prabhakaran (supra). In The Empress v. Burah
and Another [(1878) 5 I.A. 178] the Privy Council
speaking through Selborne J. laid down the following
fundamental principles for interpretation of a written
constitution laying down the powers of the Indian
Legislature:
“The Indian Legislature has powers expressly limited by the Act of the Imperial Parliament which created it; and it can, of course, do nothing beyond the limits which circumscribes these powers. But, when acting within these limits, it is not in any sense an agent or delegate of the Imperial Parliament, but has, and was intended to have, plenary powers of
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legislation, as large, and of the same nature, as those of Parliament itself. The established Courts of Justice, when a question arises whether the prescribed limits have been exceeded, must of necessity determine that question; and the only way in which they can properly do so, is by looking to the terms of the instrument by which, affirmatively, the legislative powers were created, and by which, negatively, they are restricted. If what has been done is legislation within the general scope of the affirmative words which give the power, and if it violates no express condition or restriction by which that power is limited (in which category would, of course, be included any Act of the Imperial Parliament at variance with it), it is not for any Court of Justice to inquire further, or to enlarge constructively those conditions and restrictions.”
The correctness of the aforesaid principles with regard to
interpretation of a written constitution has been re-
affirmed by the majority of Judges in Kesavananda Bharti
v. State of Kerala (AIR 1973 SC 1465) (See the
Constitutional Law of India, H.M. Seervai, Fourth Edition,
Vol.I, para 2.4 at page 174). Hence, when a question is
raised whether Parliament has exceeded the limits of its
powers, courts have to decide the question by looking to
the terms of the instrument by which affirmatively, the
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legislative powers were created, and by which negatively,
they are restricted.
15.We must first consider the argument of Mr. Luthra,
learned Additional Solicitor General, that the legislative
power to enact sub-section (4) of Section 8 of the Act is
located in Article 246(1) read with Entry 97 of List I of
the Seventh Schedule and Article 248 of the
Constitution, if not in Articles 102(1)(e) and 191(1)(e)
of the Constitution. Articles 246 and 248 of the
Constitution are placed in Chapter I of Part XI of the
Constitution of India. Part XI is titled “Relations
between the Union and the States” and Chapter I of
Part XI is titled “Legislative Relations”. In Chapter I of
Part XI, under the heading “Distribution of Legislative
Powers” Articles 245 to 255 have been placed. A
reading of Articles 245 to 255 would show that these
relate to distribution of legislative powers between the
Union and the Legislatures of the States. Article 246(1)
provides that Parliament has exclusive power to make
laws with respect to any of the matters enumerated in
List I in the Seventh Schedule of the Constitution and
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under Entry 97 of List I of the Seventh Schedule of the
Constitution, Parliament has exclusive power to make
law with respect to any other matter not enumerated in
List II or List III. Article 248 similarly provides that
Parliament has exclusive power to make any law with
respect to any matter not enumerated in the
Concurrent List (List III) or State List (List II) of the
Seventh Schedule of the Constitution. Therefore,
Article 246(1) read with Entry 97 and Article 248 only
provide that in residuary matters (other than matters
enumerated in List II and List III) Parliament will have
power to make law. To quote from Commentary on the
Constitution of India by Durga Das Basu (8th Edition)
Volume 8 at page 8988:
“In short, the principle underlying Article 248, read with Entry 97 of List I, is that a written Constitution, which divides legislative power as between two legislatures in a federation, cannot intend that neither of such Legislatures shall go without power to legislate with respect of any subject simply because that subject has not been specifically mentioned nor can be reasonably comprehended by judicial interpretation to be included in any of the Entries in the Legislative Lists. To meet such a situation, a residuary power is provided,
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and in the Indian Constitution, this residuary power is vested in the Union Legislature. Once, therefore, it is found that a particular subject-matter has not been assigned to the competence of the State Legislature, “it leads to the irresistible inference that (the Union) Parliament would have legislative competence to deal with the subject- matter in question.”
Articles 102(1)(e) and 191(1)(e) of the Constitution, on the
other hand, have conferred specific powers on Parliament
to make law providing disqualifications for membership of
either House of Parliament or Legislative Assembly or
Legislative Council of the State other than those specified
in sub-clauses (a), (b), (c) and (d) of clause (1) of Articles
102 and 191 of the Constitution. We may note that no
power is vested in the State Legislature to make law
laying down disqualifications of membership of the
Legislative Assembly or Legislative Council of the State
and power is vested in Parliament to make law laying
down disqualifications also in respect of members of the
Legislative Assembly or Legislative Council of the State.
For these reasons, we are of the considered opinion that
the legislative power of Parliament to enact any law
relating to disqualification for membership of either House
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of Parliament or Legislative Assembly or Legislative
Council of the State can be located only in Articles 102(1)
(e) and 191(1)(e) of the Constitution and not in Articles
246(1) read with Entry 97 of List I of the Seventh Schedule
and Article 248 of the Constitution. We do not, therefore,
accept the contention of Mr. Luthra that the power to
enact sub-section (4) of Section 8 of the Act is vested in
Parliament under Articles 246(1) read with Entry 97 of List
I of the Seventh Schedule and 248 of the Constitution, if
not in Articles 102 (1)(e) and 191 (1)(e) of the
Constitution.
16. Articles 102(1)(e) and 191(1)(e) of the Constitution,
which contain the only source of legislative power to
lay down disqualifications for membership of either
House of Parliament and Legislative Assembly or
Legislative Council of a State, provide as follows:
“102(1)(e). A person shall be disqualified for being chosen as, and for being, a member of either House of Parliament-(e) if he is so disqualified by or under any law made by Parliament.”
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“191(1)(e). “A person shall be disqualified for being chosen as, and for being, a member of the Legislative Assembly or Legislative Council of a State—(e) if he is so disqualified by or under any law made by Parliament.
A reading of the aforesaid two provisions in Articles 102(1)
(e) and 191(1)(e) of the Constitution would make it
abundantly clear that Parliament is to make one law for a
person to be disqualified for being chosen as, and for
being, a member of either House of Parliament or
Legislative Assembly or Legislative Council of the State. In
the language of the Constitution Bench of this Court in
Election Commission, India v. Saka Venkata Rao (supra),
Article 191(1) [which is identically worded as Article
102(1)] lays down “the same set of disqualifications for
election as well as for continuing as a member”.
Parliament thus does not have the power under Articles
102(1)(e) and 191(1)(e) of the Constitution to make
different laws for a person to be disqualified for being
chosen as a member and for a person to be disqualified
for continuing as a member of Parliament or the State
Legislature. To put it differently, if because of a
disqualification a person cannot be chosen as a member
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of Parliament or State Legislature, for the same
disqualification, he cannot continue as a member of
Parliament or the State Legislature. This is so because the
language of Articles 102(1)(e) and 191(1)(e) of the
Constitution is such that the disqualification for both a
person to be chosen as a member of a House of
Parliament or the State Legislature or for a person to
continue as a member of Parliament or the State
Legislature has to be the same.
17.Mr. Luthra and Mr. Kuhad, however, contended that the
disqualifications laid down in sub-sections (1),(2) and
(3) of Section 8 of the Act are the same for persons
who are to continue as members of Parliament or a
State Legislature and sub-section (4) of Section 8 of the
Act does not lay down a different set of
disqualifications for sitting members but merely states
that the same disqualifications will have effect only
after the appeal or revision, as the case may be,
against the conviction is decided by the Appellate or
the Revisional Court if such appeal or revision is filed
within 3 months from the date of conviction. We
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cannot accept this contention also because of the
provisions of Articles 101(3)(a) and 190(3)(a) of the
Constitution which are quoted hereinbelow:
“101(3)(a). Vacation of seats.- (1) ……. (2) ……. (3) If a member of either House of Parliament- (a) becomes subject to any of the disqualifications mentioned in clause (1) or clause (2) of article 102. his seat shall thereupon become vacant”
“190(3)(a). Vacation of seats.- (1) ……. (2) ……. (3) If a member of a House of the Legislature of a State- (a) becomes subject to any of the disqualifications mentioned in clause (1) or clause (2) of article 191. his seat shall thereupon become vacant”
Thus, Article 101(3)(a) provides that if a member of either
House of Parliament becomes subject to any of the
disqualifications mentioned in clause (1), his seat shall
thereupon become vacant and similarly Article 190(3)(a)
provides that if a member of a House of the Legislature of
a State becomes subject to any of the disqualifications
mentioned in clause (1), his seat shall thereupon become
vacant. This is the effect of a disqualification under
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Articles 102(1) and 190(1) incurred by a member of either
House of Parliament or a House of the State Legislature.
Accordingly, once a person who was a member of either
House of Parliament or House of the State Legislature
becomes disqualified by or under any law made by
Parliament under Articles 102(1)(e) and 191(1)(e) of the
Constitution, his seat automatically falls vacant by virtue
of Articles 101(3)(a) and 190(3)(a) of the Constitution and
Parliament cannot make a provision as in sub-section (4)
of Section 8 of the Act to defer the date on which the
disqualification of a sitting member will have effect and
prevent his seat becoming vacant on account of the
disqualification under Article 102(1)(e) or Article 191(1)(e)
of the Constitution.
18. We cannot also accept the submission of Mr. Kuhad
that until the decision is taken by the President or
Governor on whether a member of Parliament or State
Legislature has become subject to any of the
disqualifications mentioned in clause (1) of Article 102 and
Article 191 of the Constitution, the seat of the member
alleged to have been disqualified will not become vacant
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under Articles 101(3)(a) and 190(3)(a) of the Constitution.
Articles 101(3)(a) and 190(3)(a) of the Constitution
provide that if a member of the House becomes subject to
any of the disqualifications mentioned in clause (1), “his
seat shall thereupon become vacant”. Hence, the seat of
a member who becomes subject to any of the
disqualifications mentioned in clause (1) will fall vacant on
the date on which the member incurs the disqualification
and cannot await the decision of the President or the
Governor, as the case may be, under Articles 103 and 192
respectively of the Constitution. The filling of the seat
which falls vacant, however, may await the decision of the
President or the Governor under Articles 103 and 192
respectively of the Constitution and if the President or the
Governor takes a view that the member has not become
subject to any of the disqualifications mentioned in clause
(1) of Articles 102 and 191 respectively of the
Constitution, it has to be held that the seat of the member
so held not to be disqualified did not become vacant on
the date on which the member was alleged to have been
subject to the disqualification.
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19. The result of our aforesaid discussion is that the
affirmative words used in Articles 102(1)(e) and 191(1)(e)
confer power on Parliament to make one law laying down
the same disqualifications for a person who is to be
chosen as member of either House of Parliament or as a
member of the Legislative Assembly or Legislative Council
of a State and for a person who is a sitting member of a
House of Parliament or a House of the State Legislature
and the words in Articles 101(3)(a) and 190(3)(a) of the
Constitution put express limitations on such powers of the
Parliament to defer the date on which the disqualifications
would have effect. Accordingly, sub-section (4) of Section
8 of the Act which carves out a saving in the case of
sitting members of Parliament or State Legislature from
the disqualifications under sub-sections (1), (2) and (3) of
Section 8 of the Act or which defers the date on which the
disqualification will take effect in the case of a sitting
member of Parliament or a State Legislature is beyond the
powers conferred on Parliament by the Constitution.
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20. Looking at the affirmative terms of Articles 102(1)(e)
and 191(1)(e) of the Constitution, we hold that
Parliament has been vested with the powers to make
law laying down the same disqualifications for person
to be chosen as a member of Parliament or a State
Legislature and for a sitting member of a House of
Parliament or a House of a State Legislature. We also
hold that the provisions of Article 101(3)(a) and
190(3)(a) of the Constitution expressly prohibit
Parliament to defer the date from which the
disqualification will come into effect in case of a
sitting member of Parliament or a State Legislature.
Parliament, therefore, has exceeded its powers
conferred by the Constitution in enacting sub-section
(4) of Section 8 of the Act and accordingly sub-
section (4) of Section 8 of the Act is ultra vires the
Constitution.
21. We do not also find merit in the submission of Mr.
Luthra and Mr. Kuhad that if a sitting member of
Parliament or the State Legislature suffers from a
frivolous conviction by the trial court for an offence
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given under sub-section (1), (2) or (3) of Section 8 of
the Act, he will be remediless and he will suffer
immense hardship as he would stand disqualified on
account of such conviction in the absence of sub-
section (4) of Section 8 of the Act. A three-Judge
Bench of this Court in Rama Narang v. Ramesh
Narang & Ors. [(1995) 2 SCC 513] has held that when
an appeal is preferred under Section 374 of the Code
of Criminal Procedure [for short ‘the Code’] the
appeal is against both the conviction and sentence
and, therefore, the Appellate Court in exercise of its
power under Section 389(1) of the Code can also stay
the order of conviction and the High Court in exercise
of its inherent jurisdiction under Section 482 of the
Code can also stay the conviction if the power was
not to be found in Section 389(1) of the Code. In
Ravikant S. Patil v. Sarvabhouma S. Bagali [(2007) 1
SCC 673], a three-Judge Bench of this Court,
however, observed:
“It deserves to be clarified that an order granting stay of conviction is not the rule but is an
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exception to be resorted to in rare cases depending upon the facts of a case. Where the execution of the sentence is stayed, the conviction continues to operate. But where the conviction itself is stayed, the effect is that the conviction will not be operative from the date of stay. An order of stay, of course, does not render the conviction non-existent, but only non- operative. Be that as it may. Insofar as the present case is concerned, an application was filed specifically seeking stay of the order of conviction specifying the consequences if conviction was not stayed, that is, the appellant would incur disqualification to contest the election. The High Court after considering the special reason, granted the order staying the conviction. As the conviction itself is stayed in contrast to a stay of execution of the sentence, it is not possible to accept the contention of the respondent that the disqualification arising out of conviction continues to operate even after stay of conviction.
In the aforesaid case, a contention was raised by the
respondents that the appellant was disqualified from
contesting the election to the Legislative Assembly under
sub-section (3) of Section 8 of the Act as he had been
convicted for an offence punishable under Sections 366
and 376 of the Indian Penal Code and it was held by the
three-Judge Bench that as the High Court for special
reasons had passed an order staying the conviction, the
disqualification arising out of the conviction ceased to
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operate after the stay of conviction. Therefore, the
disqualification under sub-section (1), (2) or (3) of Section
8 of the Act will not operate from the date of order of stay
of conviction passed by the Appellate Court under Section
389 of the Code or the High Court under Section 482 of
the Code.
22. As we have held that Parliament had no power to
enact sub-section (4) of Section 8 of the Act and
accordingly sub-section (4) of Section 8 of the Act is ultra
vires the Constitution, it is not necessary for us to go into
the other issue raised in these writ petitions that sub-
section (4) of Section 8 of the Act is violative of Article 14
of the Constitution. It would have been necessary for us
to go into this question only if sub-section (4) of Section 8
of the Act was held to be within the powers of the
Parliament. In other words, as we can declare sub-section
(4) of Section 8 of the Act as ultra vires the Constitution
without going into the question as to whether sub-section
(4) of Section 8 of the Act is violative of Article 14 of the
Constitution, we do not think it is necessary to decide the
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question as to whether sub-section (4) of Section 8 of the
Act is violative of Article 14 of the Constitution.
23. The only question that remains to be decided is
whether our declaration in this judgment that sub-section
(4) of Section 8 of the Act is ultra vires the Constitution
should affect disqualifications already incurred under sub-
sections (1), (2) and (3) of Section 8 of the Act by sitting
members of Parliament and State Legislatures who have
filed appeals or revisions against their conviction within a
period of three months and their appeals and revisions are
still pending before the concerned court. Under sub-
sections (1), (2) and (3) of Section 8 of the Act, the
disqualification takes effect from the date of conviction for
any of the offences mentioned in the sub-sections and
remains in force for the periods mentioned in the sub-
sections. Thus, there may be several sitting members of
Parliament and State Legislatures who have already
incurred disqualification by virtue of a conviction covered
under sub-section (1), or sub-section (2) or sub-section (3)
of Section 8 of the Act. In Golak Nath and Others vs. State
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of Punjab and Another (AIR 1967 SC 1643), Subba Rao, C.J.
speaking on behalf of himself, Shah, Sikri, Shelat and
Vaidialingam, JJ. has held that Articles 32, 141, 142 of the
Constitution are couched in such a wide and elastic terms
as to enable this Court to formulate legal doctrines to
meet the ends of justice and has further held that this
Court has the power not only to declare the law but also to
restrict the operation of the law as declared to future and
save the transactions, whether statutory or otherwise, that
were effected on the basis of the earlier law. Sitting
members of Parliament and State Legislature who have
already been convicted for any of the offences mentioned
in sub-section (1), (2) and (3) of Section 8 of the Act and
who have filed appeals or revisions which are pending and
are accordingly saved from the disqualifications by virtue
of sub-section (4) of Section 8 of the Act should not, in our
considered opinion, be affected by the declaration now
made by us in this judgment. This is because the
knowledge that sitting members of Parliament or State
Legislatures will no longer be protected by sub-section (4)
of Section 8 of the Act will be acquired by all concerned
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only on the date this judgment is pronounced by this
Court. As has been observed by this Court in Harla v.
State of Rajasthan (AIR 1951 SC 467):
“……..it would be against the principles of natural justice to permit the subjects of a State to be punished or penalized by laws of which they had no knowledge and of which they could not even with exercise of due diligence have acquired any knowledge.”
However, if any sitting member of Parliament or a State
Legislature is convicted of any of the offences mentioned
in sub-sections (1), (2) and (3) of Section 8 of the Act and
by virtue of such conviction and/or sentence suffers the
disqualifications mentioned in sub-sections (1), (2) and (3)
of Section 8 of the Act after the pronouncement of this
judgment, his membership of Parliament or the State
Legislature, as the case may be, will not be saved by sub-
section (4) of Section 8 of the Act which we have by this
judgment declared as ultra vires the Constitution
notwithstanding that he files the appeal or revision against
the conviction and /or sentence.
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24. With the aforesaid declaration, the writ petitions are
allowed. No costs.
..……………..……………………….J. (A. K. Patnaik)
...…………..………………………..J.
(Sudhansu Jyoti Mukhopadhaya)
New Delhi, July 10, 2013.
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 694 OF 2004
Basant Kumar Chaudhary … Petitioner
Versus Union of India & Ors. … Respondents
ORDER
The petitioner is a practicing Advocate in the Patna High
Court and has filed this writ petition as a Public Interest
Litigation challenging sub-section (4) of Section 8 of the
Representation of the People Act, 1951 (for short ‘the
Act’), as ultra vires the Constitution.
2. This writ petition was heard along with W.P.(C)
No.490 of 2005 and W.P.(C) No.231 of 2005 in which sub-
section (4) of Section 8 of the of the Act is also challenged
as ultra vires the Constitution.
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3. We have today delivered the judgment in W.P.(C)
No.490 of 2005 and W.P.(C) No.231 of 2005. Hence, this
writ petition is disposed of in terms of the aforesaid
judgment in W.P.(C) No.490 of 2005 and W.P.(C) No.231 of
2005. No costs.
..……………..……………………….J. (A. K. Patnaik)
...…………..………………………..J.
(Sudhansu Jyoti Mukhopadhaya)
New Delhi, July 10, 2013.
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS. 3040-3041 OF 2004
The Chief Election Commissioner Etc. … Petitioners
Versus
Jan Chaukidar (Peoples Watch) & Ors. … Respondents
ORDER
These are appeals by way of Special Leave under Article
136 of the Constitution against the common order dated
30.04.2004 of the Patna High Court in C.W.J.C. No.4880 of
2004 and C.W.J.C. No.4988 of 2004.
2. The facts very briefly are that Article 326 of the
Constitution provides that the elections to the House of
the People and to the Legislative Assembly of every State
shall be on the basis of adult suffrage and every person
who is a citizen of India and who is not less than eighteen
years of age on such date as may be fixed in that behalf
by or under any law made by the appropriate Legislature
and is not otherwise disqualified under the Constitution or
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any law made by the appropriate Legislature on the
grounds of non-residence, unsoundness of mind, crime or
corrupt or illegal practice, shall be entitled to be registered
as a voter for any such election. In accordance with
Article 326 of the Constitution, Parliament has enacted the
Representation of the People Act, 1950 (for short ‘the
1950 Act’) for registration of voters at such elections to
the House of the People and to the Legislative Assembly of
every State and has also enacted the Representation of
the People Act, 1951 (for short ‘the 1951 Act’) for the
conduct of elections to the Houses of Parliament and to
the Houses of Legislature of each State.
3. The word “elector” is defined in the 1951 Act in
relation to the constituency to mean a person whose name
is entered in electoral rolls of the constituency for the time
being in force and who is not subject to any of the
disqualifications mentioned in Section 16 of the 1950 Act.
Section 16(1)(c) of the 1950 Act provides that a person
shall be disqualified for registration in an electoral roll if he
is for the time being disqualified from voting under the
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provisions of any law relating to corrupt practices and
other offences in connection with elections.
4. Section 4 of the 1951 Act lays down the qualifications
for membership of the House of the People and one of the
qualifications laid down is that he must be an “elector” for
any Parliamentary constituency. Similarly, Section 5 of the
1951 Act lays down the qualifications for membership of a
Legislative Assembly of a State and one of the
qualifications laid down is that he must be an “elector” for
any Assembly constituency in that State. Section 62 of
the 1951 Act is titled “Right to vote” and it provides in
sub-section (5) that no person shall vote at any election if
he is confined in a prison, whether under a sentence of
imprisonment or transportation or otherwise, or is in the
lawful custody of the police. The proviso to sub-section
(5) of Section 62 of the 1951 Act, however, states that the
sub-section will not apply to a person subjected to
preventive detention under any law for the time being in
force.
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5. Writ petitions C.W.J.C. No.4880 of 2004 and C.W.J.C.
No.4988 of 2004 were filed in the Patna High Court
contending that a person, who is confined in prison,
whether under a sentence of imprisonment or
transportation or otherwise, or is in the lawful custody of
the police is not entitled to vote by virtue of sub-section
(5) of Section 62 of the 1951 Act and accordingly is not an
“elector” and is, therefore, not qualified to contest
elections to the House of People or the Legislative
Assembly of a State because of the provisions in Sections
4 and 5 of the 1951 Act. By the impugned common order,
the High Court accepted this contention in the writ
petitions and held:
“A right to vote is a statutory right, the Law gives it, the Law takes it away. Persons convicted of crime are kept away from elections to the Legislature, whether to State Legislature or Parliament, and all other public elections. The Court has no hesitation in interpreting the Constitution and the Laws framed under it, read together, that persons in the lawful custody of the Police also will not be voters, in which case, they will neither be electors. The Law temporarily takes away the power of such persons to go anywhere near the election scene. To vote is a statutory right. It is privilege to vote,
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which privilege may be taken away. In that case, the elector would not be qualified, even if his name is on the electoral rolls. The name is not struck off, but the qualification to be an elector and the privilege to vote when in the lawful custody of the police is taken away.”
6. Aggrieved, by the findings of the High Court, the
appellants have filed these appeals. We have heard
learned counsel for the parties and we do not find any
infirmity in the findings of the High Court in the impugned
common order that a person who has no right to vote by
virtue of the provisions of sub-section (5) of Section 62 of
the 1951 Act is not an elector and is therefore not
qualified to contest the election to the House of the People
or the Legislative Assembly of a State.
7. These civil appeals are accordingly dismissed. No
costs.
..……………..……………………….J. (A. K. Patnaik)
...…………..………………………..J.
(Sudhansu Jyoti Mukhopadhaya)
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New Delhi, July 10, 2013.
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