Y N Nagaraja vs State Of Karnataka on 5 November, 2008

[Cites 1, Cited by 3]

Karnataka High Court

Y N Nagaraja vs State Of Karnataka on 5 November, 2008

Equivalent citations: AIR 2009 (NOC) 1921 (KAR.), 2009 (3) AIR KAR R 420

Bench: V.G.Sabhahit


IR' TEE H163 COIERT 9? K%§i'ATAK4&_'-ﬁg" '$1§'§G;é.r;eRE

mxrm) rms 'I'I~§'.E 52%: BAYGF NG§'*?E§E§;' .2363 

?RE:§E:ﬁ~  :  .a _ %

was §+IOI*§'BI..E am. 13.13. 3)I2iiA_;KA_7RA1~i;;ji1:£I3a:§' §:'U s*m;cE A

THE HcN'3L:;: 1\m.g:LI$?;cE "v.«.G ,$A.f;a:HAI-II?
Writ F?*§§m .% 10.27:!'-'1! 'e.£_'»2€3'£}§8 (Gk!-RES-P;{L)

Batween:    _  V

mi. Naga;r:a3ai;':«.v « '

Sfo. Lam Y-'"."£'€.V' 

Ageﬁ G 'V3f. é§ifE§.;,__'RﬁS}:&€fxf c:§'f.I'§Q.52 1%,

3ih:'V:§11aif1T,5-'éih <:::oss,'~s_¢.R. Puram,

B&13.~§83.ore4:'§t3'®_»{}i2T1';~._ .. ' - : Pefitiorzer

{By S'  M.VLF';$$%§5p1%;;"_.;§§ivQrcate)

A ' = .. .  Karraataka,

V' - R cp1*c+S¢f:€E;ed Eay the Chief Secretaxy,

  Viditaaxgavsouﬁha, Ba11ga_i0re--560 001,

  I9ijN. Krishna,

"Eff;'s§tw'hiIe C}"1air111an of

., " '  E{.a1*naLaka State Public
* .  Semzice C301'l1II1iSSi{}I1,

Prasent Info:z'mativ3:1 Commissicrzer,
Government of Karnataiéa,
Vidhanasoudha, Ba11ga10r€«--56O O01, ; RC3}:-ondems
{By Smt. Nilaufer Akbar, ASA far R» 1
Sri. Ashe}: Harnahalﬂ, Advocate far R-2)

/" x
.- . E

 



Writ Petition ﬂied under    the
Constitution of Endia praying to iss1H:j"'*--a ,3=§?':*ii:"~ GE': quo-
warranto against the responciexxt No.2_»_t0.. ou.st'_r;:m .fr<;5z7;1

his office 0f¥<ZarI1ataka State I_.:1f<::r13.1a{;i01"1' '{i'»:§1?:11ﬁ;;i.$:sio3:er' by 
detemnming the invalidity' of 1;:s=__ :}>;pp;o'i:1t.me1f;:j  _j

consequential rights and povﬁ2rs;;__ 

This Wﬁi petitioxa '£ic_3ii1;1:1g  21sa19i11g
on this day, the Caurt deiiV6;fed_ the fa1Iois?i1:g;--

   

 §I_;U:) 3%?'

    {3.J.}
  pzacticiﬁg before this
 "§3'::ii>f1ic ixaterest iitigation petition
fGI' §23'SiEﬁ  against the respondent

Fig.2 ?££:a7~.. V'fi:0:n the office of Kamataka State

V-iéiiforixzation €ia1ii;;I1issio11er by determining the invalidity Qt'

'   "a{;_>'1i>;iix*t;_1iI;:*; €I'£t.

  W3 have heard Sri. KM. Josaph, Advocate fer

 AA ;;34eti'¥:i§ner, Smt. Nﬂoufer Akbar, learned Additionai

'   (ji':)V€I"I1iI}63I11L ﬁsdvocata far R-1 arm} Sri. Ashok Eiarrzahaﬂi,

T ieamed Advocate appaaring for respondent No.2.

 

 



3. The petitiozaer has chaiiengeii 

ef End respondent as 'State }§:1foI*:11ati01":;'~«.{3o:1;13iii$AsT§r§f1é1*.?_V

mainly on We geunds viz, (13"éé1:f£i»:2r?th€:«2i%*3«.:"s::sp€>:1{§.er1%1. 

was a member mid C§1ai;n;naI1 V<)f".I:he  

Servise Commission and  "his appGi:'i£mé;12;mas State
II1f<::I':11af;ioI1 C0mmiSSiQner'V.is "i:3:31*r{=3d' undéf Afi:iC}e~319 of

the {30nst;it:.1%:i01"1 of II1ciia. _   ' 

4.      Eiarnahaiii, 16333136
 tiﬁ::.VV'§:<;§§ntesti11g respandem: N032
subﬁ..its*- " of 234 respozisdem: as 'State
EBf0ﬁBé:f,iQ;1  was made E:>_*;; His E.xc@1ien¢:;y

 V{';'~<3'V{:'é1*:s.<1vcV)1f__« of Karnataka, afier evaiuatirzg the

' ;fe€:;0:n:11en§i3:ti01z mack: by the ffiommittee cansfituted by

--:§Q{?ﬁist€:' and {here is HE} cmlstituticnai iilagaﬁty

U  ;';$e"t.iii<}n.

in   &§p0§11£n1EI1f, and pray-*3 for dismissal of ma Writ

 



5. it is not in dispute that the 2&3 respendent wha
was 3 denfist by professima, aariier f1:t2'1c'€,ig)';'1§:éi_V as 211

mezmber of Kzarnaiaka Public: Service C01:1:j1'issi01f1_ '1':i};ri:1g

the peried $96 to 2£)(}é} and th€I'fiaﬁ1tf§_I"'§1%.:}¥?§$::8§p{2jii"Iiﬁé'*-

as Chair1;1an of the I{arnatak2i=.'_P11b1i§:TSefiriée CCﬁ'£1H£§;SSiOﬂ -A

dtiring tha year 2881 ta 2007" V11; iiiew ogi'

tzrgeﬁ by the resp<%<:t;i'{zVe--§:§;V3':;_i;g"31:§«:*;;i,  the questiom
as to £&?hetIf1er £g1fiére::A.'is  ha}: for appointing
Qwi V.  as a member and
 if{r§f' State Public: Service
CGmﬁ1§$S§0ﬁ '   State inforination

C0IV1:a:11issi'€>1"g_§é1",. .'~it°is "just and necessary ta refer the

 «p':;*{§§ri:~;:i:3r1's:a..A cf "S7éé'tiV0;:1s~}_5, I6 85 17 of the Right to

   2005 (hereinafter referred to 'the Act' for

'Shg:§II).§§rtic1e--319 of the ﬁonsﬁtutien of Endia which

 are éxﬁéacted belaw:

"' Sec-- 15. Cotxstituticm of State
Information C0mmissia1:::»~ (1) Every State
Government shail, by notiﬁcatian in the Qfficial

 



 1:; .

" T_"(3¥9§'ez*.$i:i';2«*é'1?$<37:f1 0f1:£1e committee;

(2) The State Inib1'1natio31_ C6m 1'r:issi€7ri'*%A .' 

{8}

(33

iii)' 

Gazette, C{}I1S3j.{L1I",€ 3 bady to be known as 
 {name cf' the State) i:1f'ormat;ion Commfm-.sic§_}L'  
to exemise the powers coraiérred 011,'? {:_i1"1d'~t$§'}  "

peribrm the functions assig1,15<:i.t:;}, it"111";.id€::* 3?I§is.'_j'é. 

Act.

consists at': 2 _ '
The State Chief . Infommafyiori " -» _C0mi1iissi€:i1er,

and

Such. _.n2..i;§'r1jb€:'i;"    infomnatien
  ;'::xcc:"e::§'1'1g_ {$11, as may be
tiieeméc-1..  .. " 

  S§:a3;é,:.}Cﬁ£éi:é§'_.§;1%b1ft3f@ti0n' Commissioner
 the  Cemzrzjssioners shall

be éipﬁointﬁé'   the Governor on the

34_réCa.mmef1d.;itionV«3f 9. cmizzzmittee, censisting 9f;
"the é:nie:* Minister, who Shel} be {ha

"ifhe: 'i;'Vfa_ifI1.€iI' of opposition in the Legslative

"'As$¢:13"E5ly; and;

; L_ a. €I3';z§}3in6t Minister to be nominated by the

-  Chief Minister.

Expla.x:ation.- Fer the purposes of remmrai of
doubts, it is hereby declared thai: 'where {he
Leacier

of Oppositian in the Legisiative

 

 



M3

Pariiamexit or Mamber of the Legislature of any

Siiate car {$111011 territcry, as the C356 may  §;§ *._

hold any other office 9:' proﬁt or {:o:1I1eCte;§:~-Evgégitiﬁ  ''

any politiaal party or carryirlg on any b€;Si1'1cé;é; 

or "pursuing any professsion.   

(Z?) The headq11art.erS"* {)f  AV 

Imbrmatisn Cammissiaxiﬁfzaii be 3.1;' :'~;eU{:h platie

in the Statxé as  may-", by
Iuatiiicatiap  €;~¢ﬁzé.f {é;, spacifgz and
the Siﬁﬁaii.   may, with
tijé'   of  State Government,

esiablish Qfﬁéies  ﬁaces in the State.

,1-6,. 'Li'é:r;fx1v..§:>f "-zifiice and conditions of

._' f's;e3§ﬁfice.- ( 1}"'~"'T;'£"l6 State Chief information

 _VC01:1«mis SE::;ner shall. hold office for a term of

  the date cm which he enters

 --.__upc_:11  office and sﬁali not be «Eligible for

F€fi§§§3Giﬁtl11€ﬂt.2

Provided that no State Chief Enforznatien
Ciommissioner shall halt} aﬁice as such after he

has attained the age of sixty-five years.

 

 



Gﬁice make and subscribe bafore the €3z:~v§:Ifr:s}r

0:" some ether persen appointed  _
behaii', an oath or aﬁinaatian a(:.c;:§i'c¥:i1'1g"iQ {he  

form set out. far t:h€j'§:11*pQs§:"i: 

Schaduie.

(4) The   £C'I:}_ic}_'  T"..V_1A1iif{3i*:11ait.i(}£1" L'

Conamissicaner or  -._Sta.tt:«.. _' irxfémnation

Cemnaissionef J .73'; a:'1§,j=..time, by wziﬁng
'L1I1d€}' his  iiaddmissaii  the Governor,

_resig11     

 -A  P1'ﬁt:i{1ééV,At1iatAtE16 étate: Chief Information

<£1{}11:zT1"i1i'?§:~7i(§;r1.(i':*--T.TA_'-or' a State informazion.

R€3o111mi'3si0nef"¥112iy be removed in the mariner

    n sp€c§fi€d.v'uI1 6.efseCﬁon :7.

  1:5) The salaries and ailowances payable

  i:j>.§ai:=j:(i".9{.her 'aemzts and canditions of service of

"{a}_A 1:316 Siam Chief Inferrnation Commissianer

shall be the 831316 as that of an Election

Commissioner;

 



(E3) {ha State Inibmnation C0I11:r1issi0I1£§=3s..' 
the same as that 01' the Chief Seci¢_fazi§*..:t0 "f.E":é:  

State: Government:   _

PI'OVid€<Zi that __   '~  
Ixifomnatien Cntgirfii-$Si9ﬁ€rV__ pf .«Sjt£ite "
.Inf<:)rma:tior1 C0n1miS§;'iu0i1er? at 1.}f1:r3:V.'ti11;;a of his
appoimxneziat i11"AV1"'u€::<u"§V c=:%i1::\._i;~.{§'1"«.Aa pension, other
than a disaabi1i'.tJy:_"gr' }§v b:in;d_:T'p}§:;s,§1_0n, in respect
of any _ iprfevioftié' « {E13 Govemment
of i1"iieiiaé§§§1;   iﬁzﬁvééfﬁment of a State,
   'Of  service as the State

 "   {§§ﬁimi.ssi0ner or a State
 EI?eib1'rti:9;f§i';),zi €i§2:.cﬁﬁr1§_SSi0ner shall 13$ reduced I33;
 %+a;;::t:1_1.zii:' that gension inciuding any

' V Lporfic>n_Vof'pé§1sf;0n which was cr;>H1I3:1ut.ec:£ and
:,. -136931.011'égtiiﬁaient of other forms of retirement

 axcluding pension equivaient of

 gatuity:

Provided fmthex' the}; Where the State
{thief Informat:io11 Commissioner or 21 Stats
Infamnation Commissioner if, at the tirxzae of his
appointxmcnt is, in receipt cf retirsment
beneﬁts in respect of any previous service

rendered in a Cnxporation established by or



Z "   Ii1f2§i*.ﬁ1atj.0§i "C01111mssi0I1e1'$ shall not

 Egg  '€15; disgadvmlmge after their

 : Sta{e ("I£1iei{'£nf0m19.ti0I1 Commissioner and
 ««f§3¢'~;;.Siate Irxfomnatiotl Commissioners with
 suéih oiﬁcem and employees as may be

" 7-necessary for the efficient performance of their

11

under any Centre}. Act :31" State Act.-"ear 3.
Crovemnzent conxpany owned or cor1t2"£§i1'é,'::1VT: ":::f~;
the Centra} Goverrnnent or "  _
{3~@verI1mc:~:nt, his salary in respe_r:t---(:;ffti"i€--T.§:§erVi{;§  '
as the Sate C%1ief"inf0m:£iéi:i§é:: .Qd_mIni.§si.¢:§éi'
aha State lmhmnaﬁon 
1'€:{13..lC€d by the a1i1§§u,;f1t of"-pe;*3.si€:}:_1;A"é:gu§:vzi}€n1:" L'

to the reﬁremant bexif:iI":i:s:.VV

Provided  T    u   the Salarieﬁ,

a.i1n€*£aI£f:¢;s  Qth@1'f;{:t>11§i'iiiens 01' service Of

{E1165 §3.té3;_t¢ C3E'1i¢3f'~:}iL:r.;f{§r3éz1a;i;i€§n Ciommimioner and

;a§_>poir1Vf;nént; V A A'

 """3';'hé State Gﬁvemment shall pravide

fuzactions under this Act, ané the saiarias and
&ﬂ0W.'::'nI}(3€S payable to and {ha teams and

conditions of S€1{'Vi{".ft':":2 of the officers and ether
x"'W77"°§'\,

J
i i

;;W  



 " "ti:eA:€}ové:i%;30:','has o1 i"ir1€f1L2i1y, repsrted that the

 State V' 'i;fhi¢7i'. Iiafértization Commissioner or a

* -. _  VE§u€%,'v€§'ug.ir1t {ﬁn such gmund be removed.

 *  if deem necessary prohibit aisa ﬁem

" vfflhief information Chmmissianer or 3. State

 inf0rmat.ion Commissioner in respect of whom

€1'IIplO}'€€;"S appoimad for the purpase €§;f"'.§his

Act shaii be such as may be prescri¥3§§1§   ..

1'7. Removal of State Chie{...,f;iVfg}i'Vi'g#§n2;:.ti¢$::T
Commissioner or j §t'at¢  
Commissioner.- (1)    
of sL1i3~sec:'Li02i1 (3), 1',l"'i.(ff;f '(?hief I:ﬁ;§'0r1:1?$tion 
C(".}I'}33T11i8SiOﬂ€f' 01:" _V   5II}.f;(:);I'1I1ati€)Il

{30InInission.;61"..,_si1ai1'he ~?'fci;E1V1"C:X(€d fi*c> I'f11'}1is Gfficﬁ
only b_3:--;;rcie3*":5I"i_??i;': G{>§3.r_er;1:3;j r§;r1 {ha ground of

p1*Q€§:d}3:i1is33E:hé;x%iour 3:214 Viiiclapacity after the

Sigprﬁifrze 'C1s;1';i*'r;Qor; -3 fcgférence maﬁa to it by

'State '£J1ibﬂn.a;tiQn Commissioner, as the case

A. ,,___(iZ) Tbs Governor may suspend from

Vatt§=;i.cii.I:g ms office during i11qu§1'y, the State

3, reference has been made to the Supreme
Court under sub-secf:;i.on (1) unti} the Gavernor
has passed orders (:11 receipt of the report of

the Supremﬁ Court on such I"$f€I'E3I1C€,



(:3) .Nm:WitI:1s£andi::1g aiiything cQﬁ_t;3_.§1;¢d

in subsection (1), the Govemor Iz1;',-1'§'.;?""%:~--.';x.s'_~

renzove fmm oiﬁce the State Ch§¢£"' E:;fbi*3f;1:aiiC)11T K "

Cnmmissioner or 2:;  -.'S§;at¢ _..I:ih'?)'I'I'i1£?.iiOf§; 

Ciommissioner if a Statef (731";;i(:'§f1. '£r:fi;ri12V$:tiE3;*3§

Commissioner at-.___ a 7.§§i3te :"'i:)af<):f::1a;tj0é::_VV'L»

Commissioner, as ti*iie._ée:zses: I}1 ¢l:¢'_ $513,;

(a) is adjudged a'n_ insgaiiieriiig of . ._

(b) has bﬁen conptigftzsd   Which, in 31$
opi:}i(;:1?,V of the  {§e%}éé§:1o_::f_,:f invoéves moral
   _   V

{¢)V_§;nga g::$.; of office in  paid

e:1iA[§i§c3§?I:;€:11:'9§.i':sid.e_'tI1e dutias of his ofﬁce; 01*

{ti-}.is; in  of the Czaﬁzamor, unfit is

:.'§o2"1£:ir:11e-__i11:'~:>'ﬁ'ir§§:; by reason as?' iniirrnitjsi of mind

"or boéziyg gr _

{é}:':i:::;s;«.aLcquireci sL1ci1 financiai or ether inte:*est as

 - " ta aﬂeei: prejuciiciaiiy his functioris as

 E§tate Chis:-1' Erxibmnation Cﬁcymrnissioner 0:' a

z  ,Stat6 lniljmlation C:0n1111is$i0ne1".

(4) if the State Chiaf information
Caxnxxaissianer or 3 State Irﬁbrinaﬁon
Cemmissioner in any way, concerned or

interestsitd in any Contract or ageement made

 



by or on E::ei1ali" of the Gavemment. Gif.

of participates in any way in the §:4f6i§t.[§;¥;%i%'éi:§i* "

or in any benetit or M<:moi1_1i:ie1*1iis. é211fi:e-irxg K "

t,}i1erefrom 0ti1en-vise tIr;é'§1I1 asa. i;:1e'ii1'i>é:'=:md 

conxman with the oti';$:;".V_I2'1€:II1»'3C3's5*f3' "oft é:I1 '

glncorporatﬁd c0rﬁp_.f§ :'1y', }ic.__ ':~31i3§E__1, 'V £133"

purposes of submseqiiﬁn' {Us bé "c1<:g:n;€:§*d to be

guﬂty of'n11siff¢ia,aVi.t}1:gf.V  »

"319. i';joI1i;EJ'iti<::}r'g   holding of
offices   on ceasing to
he sucﬁ   iii) held office-

 (ay  {}f the Union Public
' % . same ..f:';':f%£1i§1ission shaii be miigime
"  enipicymem eithsr under the
A G{§Vt:r1*:mant of india 0:" Uildﬁi' the

= "' {mvemment 01' a State;
g{':;*3 The Chairman of a State Public Servics
A Ciornmission Shel} be eligibie far
appointment as the Chaﬁman or any
Gthﬁi' mem ber of the Unién Public
Service Commission 91' as the Clieaimzarl

of any other State Pubiic Service



 

Commissien, but not for ar1}~? .. Vaiizgi"

emplcyxnent either

GGV€';1"I}I33€'I1'£ of india 01' '7'.;1_i1(3{€i1'  fLE1c 

Govemzmant of 3 Stsatsst;

A member other '»t}i1a:';;';T f3:1e' 

the U:'1io:::1 Paibiic VS-€5I""».7i,C€3 TVi35:;nf1:z1iiss;;i0.r:
shali be €Liig1'.I':3Ev:.::VV "i";':f's:* app{:i:1£.rt1efi: as the
Ckiaﬁm-an a£'V.%*z1:a"%%%:;:L12_on P"u:;~,z:a'smice

C,ommiSsi¢11 7.91%, as '' ti'1r:{ ' % Shairmazi of a

V «if§f€_3;t.e  S{é'I""%iiC€:' éjionaniissiim, but

  if.ii'r,: .:_»;:£1§;_ £'.Zith,{iI'V_€:'II1}3iO:§?II}6I1fZ either

 "*-'€13-35:16:' '§;E*3¢§"'{§ev§%5:*r1;f:x6nt of Endia or under

A ' =  Y,h§:'n3§}£}'§?'§2F}{i§}fi}€}'i.t of a State;

A mam ..<;%$i1e3* 8131'; Ehe Chairmarrx, of a

% .Sfa:e*._}*u§2Eic Service: (3orz1mis$i<m shail

  eiigibie far appoizmlaent as the

  C}13iI'II13ﬂ 0:' any other member of the

  {$131011 Pubiiz: Service Commmsian or as

 ﬁgs Chairmazl af' that ar any other State

Pubiic: Service Oommission, but {mt far
am}? ether £:1:1p}oy'm&nt either under the
G0verr1me;1t cf india or 'under the
Crovernment of a State".

(emphasis supplied)

 

wider f  V. " 131$' ._



 

ixzcidéntai '-th_é:'é€o.'

6. Before advarting in the illegaiity or otherwise of
the appoirﬂzmmlt cf 22%? respondent as "State igformatioza
Ctommissioner", it is just and necessary t£)~'}'i€!:.1:i?._.ﬂ,'§E1t the

very purpose, éim and objact cf intr0dug:fii0;3:é["'T§%i.g11t

to Inibrxxlation Act 200:? is .fl3I' -$§:{ti;'f1g_vV'4é)'t3.Tt'4 tVh6'.i'p1*e:ciica}

regme of right to i11ib:'II1atio1i"i}:)f--.¢itjzei'1s%'ta S,;€C';_:1'1'~€ VVéi€3C{'3SSA

to infc)r1:nati§>:1 uﬁélﬁf 'f{§§'jV»Vp{$vui3iic autizozéties, in
order to" " acccpuxztabiiity in the
workin:g._ 'ajtiiiigdiétyy, the constituticm of 3
Ce;::1Vtra§§}'_A AI{1J2.J'f€§v1:f;f§2<.V?.£'f.':§;:»':9§5"* ..{§'on1';i$ssi<}:1 and Stain Infermaticim

CoIn'n1i$$i0i1'~._ éiﬁd _  Jlziattem Connectad therewith or

 . 'E7'i*1e éemacracy requires an irzforined citizenry

  _t;'$i.;5i3arency of izlfbrmation which are vita} ti: its

i'un<§¥ii:3ning and 3130 £10 contain czonuptiarz and ta} heitd

 ' , _ GQve1'I1:11€I1t,s and their ir1str1..1mez1ta]i€.ie$ accoumiabla to

tha govemad. Tims, the pmvisions 01' Sec"{.ic.:rn- 35 (3) of

the 'me Act? provides ibr carzstitutiornjapp0i1:t1::1eI1t at' these
,. ,\

        
 



......

«3 'State {;';hia::f mibnnation C':0mn1i3si<)3:3' and" 'Siam Enformatian. Ciamxrzissioner' by the G0ve1_:z1'c2r«.'§;nj:i{i:¢"33asis:

of the rec0:1m3_e11dation 01' a ccs1:1n1itta_r;-3 --c0:i1sisti:1g a:>f'{i«}.. ':I'1i€:fEVIi11ist:er of State, who ::,$}:1ai§ §:i:'3 {i'§;}A f leader cf Opposition ir1.1i1ci:; L€§::§a'i.%.ve fsS'é:§I§:_biy_:§aﬁ{§ _(ii§.) 21 ":9.'bi1'1et Minister to be ntiiniixzrgted Céhief Minister. F'urther, s1I' 13se:f:t;ic:3AI!:_;:_V'{'<"Ai_}V--' provicias that the ganeral S'114g5rf;I5{ 5;1'}t€%T'1{?16:1';'::i€, and management of '(I16 C0ﬂ}I1"liSSiO};"1 3311311 veg:

in Commissianer' who shail be za1;s-;§sstéd' kifarmation Commissioner' and may €XE§1'CiStE'v:3fH Esuéh pswers and do 91} such acts 311:1 V. AV '1-;1?:iif2':g;s "Vxt:1'}jchéVViii&9§y be exercised or dame by the 'State V' .._T-.§f1i'c.3V:';?1z<1 a'~tVi{:1}_i.~ Commissien' autonomeusly Without bemg A *--~:3ut>jceC¥:;'&j{iATt0 ciirmtions by any other authority. Thus it is AA _c:1éa;2:" that the 'State Erzfhmzaxzion Commissian' is an " -».a3;it0non2ous entity not subject to any diraction ':33; 3:13: <;ai:h:"~:r authority Lmdrer the 'the Act'. There is no dispute as {:0 the fact that the cazadidamrts of :2m1 1"€Sp0I1éf:I1i1 was soiemmy aifirm that 1 W31} bear true faith ailegiance :0 the Constitution cf £nd;iMa1:éiS'.. V. iaw established, that I wiii up £"ioi{.41: ' sovereignty and iI'I'{;€gI'i'1Zj§r'W(V)Vf II1ai_.ia'," duly and faithfuiiy t§> tize*,_b&$tf ability, knowledge and jiidgiﬁent ﬁgribrm " duties of my o§IiCe3.,__iv.itho1jt._iéa;fV 'QrV"'~.{'é5:<31i:*, aﬁbcticzn or 'i§.1.§'wili ,£b.at._AI'w_iB uiahold the Constitution and film 'E aws~i.'_'f " __

8. §¥:*évi$§a1éS "of*s€ctioI1 16(5) (3) 8a (1:3) reihrrecé; iii: V;"«:ab£§*;"€:..V"'ti§é:aI:' salaries and allowances gagzabie1i:é._- t1";é«_'Sf§'ts: {;3I_'i:ief informaticm Commissioner' and "$§f;ate (30:11111issior16r' and other terms and L.;.r:0nd1ti;:§iis1' of" services. The provisions of Secti01"3~ 16 _(":?:} to above are se1f~<3x'p1aI1atory in that where an the past of the 'Staté Chief Irifoziza:-;1:§i0n {30II:s.'i1§1i:-,:§i0ner' 91' 'Stats mibmnation (;':0mm;i.ssioner' if, at V' n .-t,he 1':in1e sf their appoifztment, is in rraceipii of a pension, ' sajary shall be reduced by the amount of that pension j inciudirzg any portioﬁ of pension which was commuted and pension aqusivalem cf other forms of retiremerit anythzing contained in S1lb»~S€C[iOI"1 (1), if suchxgﬁficers viz, 'State Chief' imbrmation Coznmissiogfzei'. * State Imbrmation Ctomnzissioner' acquires ciifsqixeliiicatian enumerated thereunder.

10. A have readi/1/3'§~..,,?'i' 't:V\Vf1e3 :A.c*£' referred to a§3OV;:€. that very censtitution Qf Coznmissiorzer arid State: to achieve: the aims r#%1f§c?;{{iL1;Ii1c'ﬁ€itV_r;efe1*red to supra, as intezicied by :1'1e is net oni}? to ensure anﬁ to pr0;{nd"t:a_ Vthé'i:ra1f1swgé1'6:11<:y and aCco11z1tabi1ity in the Méipxfiiiiig sf ti:;€.._¢$3{€:r3s' public autheritjs but aiso to errsure ' . '"tile:-V_it:si'£:.§j£>:n_dence of the members 01' the zzammissien if:

and €::;¥".'gf;is,€«::~: them autonomous protection in the matter cf th:3:i:*'A£;enure. ﬁg, by law, the Cemmissizm shaﬁ axercise:

" V p{3W8I"' (§()Z1ff3I'I'€i(1 under 'the Act' autonemousiy ';=s2'ith0L1t being subgiecied to direction by any ather authorities urxcier 'the Act' for which purposa, bath the 'iétata Chief inibrmation Comlnission' and Siam _....__'14Z1f2}CI;I';;ia*(iT§GI1 ilommission' shajl take eath of office as ﬁ1i0vi:G'e:d i:*1---irhé.~.. f:iI'st Sched't_,1ie referred ":0 abavﬁ.' Trxe 'p;rG?vis<_}::«'-3t.:;x_Ség1:i£>I1- 16 (§) 01' the 'the ﬁat' 's.vi1.i¢'_;h §;i"a§i&és I3€I1Si{}1"1 franc: the Saiarieé 'al£€i:a?§:iﬂ£1::;:éSAV.':E}3';<V§izided £0 themunder makes is bar for Ci0I1$id€I'i1"1g persgxfxﬁ the pensien after their :¥:x1' é 10.3: ffem the provisions Q1' Secfisﬁiw same would empower the Goverfimfé' £0' 'State (ﬁzisf infoimatian {3<31i;1:11%,s$i0I1&::f?_ Vami "State 1nf01*mat.:I0:1 {3omn1issi<3ner' as alfiéi xx2;:e:=;%%~«:.z1eix~ II1iSb€h31'§:'i(}I' and incapacity is proved .af€::r *s'Lif'i:_zm;é$$it>11 cf the repart. by the: Supreme Cimzrt or: €Iif3UiI"§%'.. 'V then, the izilctmabent: of aheve two pests : w;hichV''are aumnomous carmot be remavad and mm: <:::>uEd Vﬁhésaid pests ﬁned up or appointsd over agairz by Has V " Government. Merely because the Comznittee who I'6CQI}.1H1{3§"l(ZiS the incmn bent :0 the said posisv'~.iS«._4headed by the ijiihief Mmisterg iimpositierz ieaderendléi 'Minister to be rzonaizaaied by ....t}2_e {L§iiei'~Ae'.'5;§if1ie:er;-,_V S10' eonstitutionai iilegalzty or malaﬁdeflees eezilzi be iiéétéehed to the decision taken (}0veme::_ A the oti3e r haﬂd, even t'hC)Ligl__1 the _§.1'.1V(V:",':I;IJf_I3'.'b.;¢I}E 'pre:s§sVA,.é1re created unéer the statute, it"'is«'ex1'3}_i_<i§.?;ﬁ3:'4'Ciear in the statute itseif that independent and aL1tez1ee:eu§'::- £0 the said posts are not a,pp0i£i:1tf3£i.A but they are appointed by the eeegﬁietioxz of the recommendation sf ':;E1e_§ ' €;Lem1niﬁi.eeV:V eenstituted under statute and the ] p;ievis.ieAns:'VA'ee:1tained unzier Article-319 (a), (3:2), go) 55 (d) ~£&?i3i_I1éj'£:\I;je__ for appointment of the irxeuznbent tn the peets ef."£§{ate Chief Infmmation Commission" and "S1:a.'z:e H irzfermetion Commission".

1(}.2 The above Vi€W Of ours is else fortified by the Apex Court: in the case of Hargovimf Pant --vs- Br. Raghukui tmak and othem reporteifi in 5197?; 3 Supreme Court Casw-=4-58 wherein the has held as unﬁer: --

"Z. We shaﬁ have} to §;€:i11jsi{::1a':'_ nature Qf 1:116 office of Gbvéiijor Q'rér':rV '='t4:(";~~_ "

determine whether it éﬁ;pi<3y;:i?1'-::ri*£;'{111{i'ér the ('3*overnIne:§--t._' §:f'_£I:%::dig., i:I;1*L"':>ai»'<)re we do so, vve may first have This Artic£a_.,c:b§1$ists§; of t§£au$é~é*;'_j_»{aj' ﬁg) :(::§) and these c1a%11_£;c"3';<*«,,¢__ a Vjééindirig, impose empioyment iuncm ?; _t.i"_1«e:V7, (}:§ire'rnms2131: 01" India or the €:~o¢eI11121éﬁt. V<"}ii7__ E§.§:a::€ by the Chairxnan 0:' méiL12,b{:r V' cf] 'U11i<::3:1 Puhiic Service "(Z2::sI3:11I1ié:4ss~iV<)V1'; or a State Public Service (5:i::"Li:z1jssion on his ceasing to be such " 2 or mamber. This prohibition has A beef: ';_ef1acted in public interesz with a View ta eﬁstjiing that no alluremenig is held out t0 the ﬁaiiman or mambers of the Union Pubiic Service Cemn:1issio:t1 air a State Publitz Service Ci-o:11mi.ssi0I1 which would deﬂect them, from the path af rectiude anti duty. The Unicm and State Puhiic Service Commissions are: charged .2/""£;'\ 5% 3 if 9»;-«ac-e-«~"" WI'!-'V4,-' um ' ,,., IN-J mm inter aiia vzith the duty of Govemnneﬁt on various matters miatiifig t0 C'i%:iiT. M servicas and Civii posts _$1,:{:I_: as; 'iﬁétf:ad's _Qf recruiiment, appointtnezits, : -Apfozi;Qti;:$t'1s' ' * ; VT A' tmnsfers and disciyiixlary '1;-'1Aa'i:t.ers aﬁd':

utmost ixnpormnce thé éfld iI3teg'ity of the. CivilVAV.«s,:rV.VéA"I*'s¥iC'«:,=i.s th§£11;-- vvthiﬁi duty shouid be pe14fE21§f:1eci_ vv'.t.}i1€LjvvvI;f:T1§»Qn and State imblic Vsemceﬂ {;3o.iﬁ:i;1is'Si{$rL€_éj_--.'--V" abjectively, i111pa1ﬁa3;§g5; v__giﬂ'1ouf ilziluenced by 3113:} €;%i':1fa}ac¢;}1is«ﬂ_§;§$1*;si:;i'¢r{?{tjQns. The Union "g'S'»f(éﬂ;é;'~:+.;:__PubIir::j '*S'ezyice,§ Commissions have 1 vas'£_ §jcﬁ2§'¢1fS3'.91'-récxnimzent to an iII1.n:1ense and Ii:~1Cre:,asi11gf"i{1jos}{'--!§i" ~C};>ver:1me11t posts and in a coiiiztrjy 'Witt.-.v " 'c{iI1si<iera.b}e 'L111€II1p}O}='fI}t?IFC, vthrtse gicszzéxfs may be prone to be abused if the Chairman. and member if the Unian V' * " %VStVé'u'.e Fﬁzblic Service Commissions is e};p(i$;_:#€i to executive or paiitical pressures.

..'I'he'j'}rosps:-mi: and peril at" the executive (33? the gjfoiiticiaﬁ tryilzg 1:0 iliiluence overtly or cove1*t3y the Chajnnan and members of the Uriicm and State ?ub1ic Service Commissions by dangling the carrot or haldmg out the possibility' {if employment under the Government after the expiry; of their {emu of office may corrmpt. the iI}C€gI'i.t}? 0f the instimtiun 0:' the "Union. State Pubiic Service Cammissions.

that by and Large the Chairman M of the Union and St_,aI.€:,__ P'u'E:§Ii{:'" -:'.§§.<§fi'i:(;g; Ckamznissions would be inen-..ofv prgivézti 'I'1'}v{33f.it'*:j and mtegrﬁy and .z:o_ alltmiiizent, T.1'17z3w°sc:2e\%;j=;r"'% attractive, wouid def1é<:§":h6mV. ﬁrotil. 'ﬁhéir duty without fgiax' or _ié1.f{*>1;__I*,"--~_j311t éven sh, the under the {30xf..*~:rn;ﬁe:iit' .i;<1""5£la.t121*£: may C{}}'1SCiO{3.S1}/' 01' imuce' to fall in 1111.3 with '?_",h€- wisheﬁ."executive or the poiitician.

"Pf;a aiI'i¢e. and member of the

-.,[}ni<::'f: am 235,- State Puhiic Sewice l?«QI11.II1iSSi§Z§I'£S""fI1'L1St, therefore, be zealousiy k¢§:2t.I:§é;€_ond raproach and above suspicion. it €xr.é{.$...pc{ii';ii€d out as :t"'ar back as 1924 by thﬁ I€03?ai~~' Commission an Superior Services in "§r_1t1ia, popularly called the Lee Commission:

Wherever" democratic institutions exist, A experience has shown that to secure an eiﬁcient civil service it is essential to protect it as far as possible from peliticai or persona} inﬂuence ant} give it that pasitian of stability 28 State Public Service Commissions. I$,z§§;i;1{i<:f§é~ 3 Wiil see that azzctording to AI"'iZiCl€~i285,--',C:i€i'i1S§'$3} V' we have made both the "

membars 0f the (Zent1ja1.,.'Servi<::;:s»:.i1T.' Commissian as well. as {:5haiI'}3Ti§1_'1A '0f t1*1é"% V State Commission .U1€ ";:11¢1*11I:;<f3:¢s *--,out' '"t;§1e State Commission, '1nc:iig'ia'::_1e" ibr :*eap.;3oirf€;1:1ent to thee same pG3'_1:$*;_ téha?;V3.s"~tg.,%éayf, once a tarm . of office Of a C11air::1z1t1 j:ié:;:1'ber is over, wheth§:r~'«...f:t: 51 'of' the Union COI1§Iik'i{'SS;i§3i1§V*_V '="(':if=._ai;fman of a State that he shall mm: be a:re»ap}3t§:i-:1t¢3cx:i,% that is a very salzztazy 1'5-revision, »»:f-1:1}? hope that might be held out for 'vre-2:pf;Q»i113:;i:r1ent, or continuaiien in the S8316 étppgintxnerat, may act as a sort of fu:{m gjtagtion which may induce the member not * géiith the same hnpaxﬁaﬁty that he is expaiétzéd to: act in dischargng his duties. ..'i'he.1*<éibre, that is a fundamental bar which has been provideﬁ in the draft araicie.

A RV. Piarnath aiso spake in the same strain whﬁc:

V' Eidverting to this topic:

it is agreed on all hands that the permanent services play an important role in '4 It is, therefore, clear that the C{}I1Stit"LlEiOI1 n:3.ake1*$ were the 8di11iI1iS?;I'a11iGI1 of any eeuntry. With _I:.§__f;e iI1(iepe11den.ce of our Ceuzitxfy' resperxsibiijties of the services have more €}I1€I'()11.S. They may 1:nake_"

efiicie11cy of the machinery"di"ed;rr§:§"I1i:sfi*e1t:e§'I (3331 it steei ﬂame or What;'f=,{eu'_'_w~i'ii *3 which is 30 vital Ihrvihe peéice a11d gjfogreee ef VA the couﬁﬂif.

if a Ii1f3ii3'.'£__b6I' /'c5I"* Pubii¢"' 'Sendce Commieeiefi is: '*:ﬁe'.i_'i3.n.pfeesi011 that by ﬂrxose in pewer he VeQ;;Ici'~..V 'get::__ §_i)I'Of1t under the

1.:C}{)$it%3§'i'ii)'3€I_i;§«f}i"'<§ﬁCii{;1 or in the Govemment of 3 é§tete, Vtiueiif he Weulti £101": be abie to disehﬁargei ftaflctions hnpaxﬁaily or with . 'Viriteg{'it:§z'; A """ M _ The pubiie here have sometimes been ' ieieei that family or group interests have A bee1x§i.V_pi*emoted at the expense of the naticrlai;

' ..a";nd t0 protect the Mirxieters against such a eharge, it is necessary that the Puisiic Service 'A Commissions must be kept eempieteiy inéepeiadent ef the exee1;five....

anxious te insuiate the Cihaixman and members ef the Service Commission shali be eiigbie for agjpointxnent as the Chairman or any o*gi" 1;t::f zxmmber of the Union Pubiic ., Commissian or as Chairman at' 93:': A ' ether State Pubiic Service {;§Q::1misS1"o:"1;:'b:it~:13'oVt '4 far 311}; other employnmm, :e:'4gf;;r_:;ei:_ :*.me:~?T Cwvemment of india Q:f 1:1%:;<1E::§' tiié {'§<§VeIf§11nent sf :3. State. I ' VA A Z A V 1': is, I:}r1eref'0r¢, Qbjzidug --'i"a.$;}§<f:V:i{ie11t 1 cauld 23¢ appointsci 0;: Ember of the Uriion Pubiic 'S€:j.'*;?i{§;:_E3:z>:*;;j1iI:«i:§s$ic:;~11 4;--%r'?;hg3irman of the Rajasthan or Commission, but he was ineﬁgibie _€I:1pi0§;n1e11t either mjxcéer {ha iéovariaixiexzt eff:11:r.§I§i.i,é:'Qf"'11§::ier the {}0vem:ne11t of :5: State. ééaw, it ns31;V'f;I:1e7'._:i'as;=.&I of the petitioner that tha Gfﬁce -of (}G*s$;3r11*E>r wais"an empieynierzt under the Govamnnent cf a " Sféte €336 only question which, therefore, requires; to 'b;:a_ "c<1f:3jévéi'ed_j..is Wilﬁthtill' the office of Govemoz' can be ta bééisxﬁi ampioymam: under the Crovernxnent sf India If 'ii; tisé," tifen tindaubtegiijg respondent 1 ccruici ﬂat be appoirzféd Gevemar of Rajastharz and his appaintzneizt sa?.Q§i.£d be im'aiid., But we are of the via"? that hswmever wide and expansive 3 meaning we may giva in the words ),..~«"':,7'?"-x\\ Q} §"'>l3 "ez11pi03:meI1t. . . . . . under the {:'rOX?€I'I1II1€I1:€"'{?;f. _}§jr';.§1ia"5 the office at' Gevemar caizanot. some wi¥:hiI1 it " "

4. the first question that a:'ise33.0:1 utV;:§'. the wards "ﬁillpiﬁfffiiﬁrlt . . . . urgdei' ti:-Q C}{>'véi"ﬁmé:1£ sf "

mdia" is Whether the off"1ce0f Gevernvr is ,2::1V*-11 .'e:11ip1<3;s3z*iI;e:1E,' within the meaning of ti1a;t_ éxpressiQr1"A iii éEa1iSe {(1) of _Artick=:-319. Whai; as» t.1'1e .se::.$¢:'.'i1<1.whiiih--thai Word has been used in this Séﬁgéxiticaiiy', the ward 'enlpioyrnent' is r1ot a-V-a§z(§2"c§.Wi;r;é"g~ fixecci meaning but it has '¢:§1i;1o€§atioﬁ$; Ozafthe am: sick: it may bear the "ii:.eai1if1f:g§"'«:?sf ré§i--fa1'i:i<§:1s}1ip 9:' enxpioyer and the e::1pi9§%ée»"ai':;?i .VoI';-ftiréi ¢¥;':~1e.:f,>5§t nzay nlean in its widesi coI111ie:;_tat;i:>IiVVﬁ;}*._§11g'a§§9::11€:31i C31' any xazozk in wfrlich -{me is, e:1gag<::}:i..V_ " _1f"t§f1é'~Ljif<:;r{,tix¢§*"*i>"e the sense in Whi<:h the ward '€mpi_o3'mé11tfisizséii ciausa (:3) cf Articienﬁ 19, the omce 0fK ':'{}{}'§f:6f1:1Gr "§¥'€}LI_.3,£1' C<:I'tainij§; 110?; 13¢ an empioyziiem, » :1::£::;aL1sc3.%Ti:§f;é-. Govemmr zizef 3. State £3 mat an smpieyeﬁ or ._S'€':*a€aI;?f"*Qf séﬁgéoﬂe. H6 C3CCL1pi€S a high Censtitutiorla} Giﬁce ;:;if1i4j'..--ifnportant C0n$tit1.it.iG1"1al {hnctions and duties. The ~~$§§{<~:%cutiV€: power 0f the Stats is vestaci in mm and V. x6Vé:ry exacutiva actiorl of the G{3V6£'§1IZl€I1E is required is be 'ﬁﬁipfessed H) be taken in his name. He t:0I13I:itutes an _._ir:te§"a1 part of the iegsiature of the State meugh not in the ftiH€8"£ sensa, and is 8330 vested with 'the: Eegisiativﬁ power ':0 pramuigate 0:"'«:iina:'1c:es Whiia the }-i0'usf€:':§» 0f the Legislattzm are not in S€3S§(}I1. He aiso _r:§§<:::f§:i$&:§ ''~ 315 savereign power to g:t*ar2:i: pardens, 1"ep1"iet€'fe'S,V .zf§£5;ﬁi:eif5'T i:>:i_ remissions 01' pur1ishment 01*_.i<:;__ suS15éi:€i{.';. *r;é::1it 'éij coijamute thta sememte of paragiii '-s:é3r;§éi::te:i-.,_<):%':

oiiénce against any iaw p¢_ia_t:ir1g ':39 111attér. to °whiéi1 ﬁm execntivﬁ power of the 'exter1.ds. . V ié,sféét'cd wiih the power ts summer: eac:hV..H5<jusé:-»_Qi'1;11(é'L<=:gi:s:}ature £31' £0 prorogue eithel' HoL;$§% the iegslative assembiy a§1ai'::t:his 1i§QW;§é:}'..«in1a§~»vL' e:>iVj;==:f;cisec£ by him ﬁom time to iiﬁfiiﬂ' '2:;s§_<:>-w..<_:I1«iit1?:f:(iV_f»9 address eitiler HERESS of Leg§§;}atLJg;'E§-- ﬁssembled together and he Ina}: " _t}:'_;6W House or 3011365 of the Legisiéxtiire $0 a bi}! than pending in the 1egis£at:ji'<:_{)rv €) 1V5'i1'(3*4V1*i§_;'iE:%'{' No biii passed by the B03333 of thﬁii Légi siat1j'1'e_ (::Va_:1 lﬁecome law unless it is assenteci to by "i:;§_:t'<>r€ éééenﬁng t3 the bid, he znay return {ha ":':i.i;E; T. is I"§0t a money biil, is the P1011563 of the 'Le4gisiat1j:i: fir? r&{:0nsiz:iera1:jo11. He has exist; the power :0 reé'e:*\;jé:jfb1*"}::or1sicier'atio1:1 of the President any bid} which in hgis opiziion would, it became iasv, so derogaie. ﬁnm E313 pgiﬁfsrs of the High Cmzrt as to ancianger the pcsitien i¥}1ici1 that Court is by ma iionstjtution desigleci t0 fili. V' "'§"'i1&r€ is aiso one h.ig11i3: significant {me which he has to piay under the Consﬁtution and that is of making a /' ' .

\,,a-' 'e:111pE0j§;I11€::1'i;' were corlstzrued to mezm rz31aii0:j1si"1ip of empieyer and empioyee, the office of C}ove:f:}€;:j'_'"&§*ould <:eri:aj11iy' not be an 'ampioynxem' within of ciause {d} Qsfmfticle-»319. ' "

5. 81.1: if we accept the wider ":1;$é;:3injg- 10;'.V§,Efié'VVVV§mrd'.__ 'enlpioyment' as ccnnoting any é'£1:gz;;gén1e1"1'£--.c:):"a1"1§? which am: is <:11gaged, in "1:hc- _é;;prz§is3imi '$6113? empiojmient', tbs oﬁice: of C}%3?'22f§e1*:i:;:>1* vim-111d ciéarly be :31"; 'empioy-'me11:" 'z%§i1;'i2in:=_£f:e iifciause (d) of Ar'€;ic1e~

3 19. rig': be eilough to attract the app1i¢al3iiit§§%:V"oié'7-: '}f'h6:re is 3. furthar r$quireIn€iiii 'v.'v__ ﬂ€C€SSaI'}«' and that is the empl§§,2:;16r:t .:1:§.j;:e;:'%.%j§;V.»['i3'e. jt1}"1tier the Governmant of India. N::>w_, wﬁa:a:.. E9 the ﬁ:._$az1i11g af this e.xp1*€ssé.oI1 "iinéer the {;§rc;*.§7;§:rn:::1ez1t';c:s£"._§;f;(§T.:a"'1%' E<'01'tunate1y, there are two d;e £:isi<uj>hf;$_:Crif_Vi31is Court which threw some light an this " % j';~'?}.'fze first is the decisioiz in Pradyai: Kama:

'Bt:§ s e §«_1ar§%l__'f;3:xe Honfble the Chief Justice of Calcutta where the quest:i»::»:1 was as to whather the 'aiﬁpefé and naembers cf 'aha staff of the High £30111": could ' .s;' ajTd to be perscns "Serving under the Gf)V6I'"I1I1'1€I1f. of fndia er the Govamment of a State in a civil capacity" so as he be within the scope of Ar£icie:~32{) {3} ((2) vahich requires cansuitatitm with the appropriate Public: Setrvice Cbzjmmissian in {§iSCi}3§iI18.I'}' mattem. "Piii$§_"'--._§§3:: ;11'ii, speaking through Jagafzathdas, J. , pointtsd _r;%§:.t':' jj . The pirlrax 'a parson 1 Govermnezzt of India or '{jeVérm31é{;3»£._Va§ State' seems to have refer€:nc%: _Ttt§ §.3§EI7S9§i.i§§:»:~./.:

in mspect. of urban} ,..a(iIi1iI}iSfY§1ii$§%€§"«:.{;=f£'R3lF§j)3. % i3 vested in the :;'es_peCii*s':"t?._VV:T ' ;:x€3§:utive Governments naiiiewfof thfzl' President or t;{1é=:"f;"i~:;S§ié1°1:;é)..rv' ":::§t'_'a'T?a}p1'amukh. The {}i'ﬁr;}.f:'If__ tfglex '§Cou1"1': canned: be __ of the above phrézzgge ~~i"es»pé(:I: of them the _ pi:i'i:1§;jji,:s;tréiﬁf%?'@, Vétiearijg' vested in the ' The q:1és:_ﬁ€;nV széfiiiiii in the other decision in Baldev Raj; €;i'vu_i:ia.1§i ma-~xA7vsQP:1 1:1jéb and Haryana High Court was; at V' . siﬁii'iaz' '.0I1$ it"'f€71a't€d to the applicability of Article 323 ' {$3} -VL§,c;)"1;{§'§}V'L2<::ii.iia:ia1 Officers in the State. Here in this Case ¥:f1€ '_'f;i_@i;;fi. took the 581116 View and, after referring to the e:a_:°iier="" decision iii Fradyat Kumar Base case with xappriaxggii, §'1€i(i that "fast as the High Court staff am not ,, ' sgaﬁfizlg under thf: Government of the State, the Judicial ""-f3f1T'1A<::ers are also 110: servi1:1g under the State Gavemment", ' V' " "because they are "antiraiy under the jurisciiction of the High CQUH, for 12116 purpese of central and discipiime". It {:"",'" 3' :.;%?#_;§iWW % wiii, :h¢r€f<::re, ha seen that the f3II3}i)I{)}='l"i1f3f1'£_;'{Z?;"i1'1;§T§<Eg to be under the Govemnnent of India {he ' h;<§EdT€:;*.: inc:um ban: of the 6Il1p10}fB1€I"lt the c{v:3ti'0.£'.~of'--;théj' A' Government of India vis--é-vie; é;;ucif;" e~1i1p'£:2y11f:f€:nt:. if ' one applies this ms: to 1fh<?.___ <::ﬁi<i&_ {if t§'1:::'v' {f::g3xz§;t'I1§"}:', impsssibie ts hoid that thé'V"£§:éverI10;5'is"i1;idéi';§the centre} of the Gavernment, Qf.ixudia.""" utiﬁice ié 1*:;<2t"Sub<3rciinat€ or subﬁarvient E0 thé' =.:_;j1dia. He is not amenabie 1:23: the direciiaﬂfs» of me "{:§'x'_ﬁfé'§:§:'ﬁi1er2t of India, 110:' is he acc0u1nf;*::;%3ié: E62 636:}; ':!:;;F:}1{:'-----£115.-3.111131' in which he CaI'I"§_€S Véutias, He is an:

independ (-;ﬁi'E:_vE2sﬁfl$?.itt1iiGﬁ§§§ ' '-::>£T:7ic§e Wiaiclz is not subject to the :'::;_s:>2i1f£1-*:::A§ ' 7§;:f-._ *t;'<1¢"-f;}::xxzttr*i'x1::e11¥: of india. He £3 co11stiiui;iGI1a1I35_ 'bf '£11516 State in whom is vested the Ve}_<zi':c1m1{i:re ' ;3<)¥i?-e1"A"0f 'the State and witbmit Whose assent thga-33$ be A'ﬁo..._I_e.g1siation in €:xer<::§,s€ of the iegislative pa _ée1"_ Stats. There can, therefore, be no cieubt .ti'1a£ i;§-"3i:i§:"~«.§§ﬁ7?L§:€"0f Gﬁvemor is not an employmerit unéer thiij Goveﬁmient of india and it ciees not come Within the pr0i3i.i:it;§on ofciause (d) 0f Art1"c£e--319". ""§ff1é dict1111i"1a iaid down by the Apex C€)u:'t cited supra is V' Vvﬁqzzareiy appiicabie :1} me facts and circuinstances of the §)}"'€S€I1t C&S€. < 38 10.3 Ever: in 11116 p1*ese:§1t case, the C35-<:_;*.t<:;m'(:1? has met iflﬁépﬁﬂdﬁﬁfljf chosen to appoint the ﬁlersly" based 011 the I'®C{)II3.I_}1&E¥I71_Ci£1ti§L§.1;1m " 'E;2y Committee but, as evident fi:fQI:: T ti16:'TT'~I'ré';C{§;*cj."g,.§33i"ter "

applying his mind to ti%1e fa'€:*;:;s arid c:rc:zi::1st_a11ce:e§ of am case anti aiter made by the cammitteaand hnnself that his ticubt with regard to the bar uzjdﬁ' §,t0f§s£iiutior; of India.

1,_ by the Legisiature 11115161' Sectj0:§;~Vw}? «if the 'tha Act' are identiﬁed to AIj{:§Ci€:~»3 19 GE'? Ciﬁnsﬁtuﬁeﬁ. of Endia. With the risk 0:"

'1*:?:'£§e.?.i_v;£isVi>:1,;'VAieet;€3 fﬁﬁl appropriate ':0 refer ta Section-- 1'? {E} {2} .§:§}_Q£t1ié~v_..§c{jaim AI*tie::ie-8 19 of the Constimtion. 1?." "ﬁemovai of' State Chief Information " Cilammissioner or State Infarmatian Commissicn.er.- {1} Subject to the provisions of sub--sectien (3), the State Chief Information Csmmissiener or a State: informaﬁion C<:)H1111issi011er shali be removed from his oﬁice 01133: by crrdar of the Gf}VE2I'1"lOI' on the ground of proved misbehaviour or mcapacity after 1:116:

Supreme Court, on a reﬁorenoe made to it. fr}? tho Governor, has on inquiry, reported t1":o:t",, State Cihiof infornoation Commissio1_1:ér'4--or..___a;.v ' % State information Commissioner, as-,=-_f;i"1c:~Ao:;:.*'~iz"$€:o. "

may be, ought on such ground he _r-3-movo-:i~.~,: . (2) The Governor mL2y"' sus;3€1"1dv,._»i1"oj:nv% office, and if éoom noofzsézary p1*ohi§3it*_:aiSo Vffonz attendiﬁg the office du1é;1g.VVi11q"L£i;ry, thofﬁtate Chief hiformatrion Coi};11<:1issi'onor of" op' State information Comfaiszaioraox' " in to spec': of Whom a reference has I5:oof1--.wérr.'ad_o"«f.o.one Supreme Court under subaseotion, (1) tzntﬂthe Governor has pas:~:od._orcier5 on .r'o:';'c3'._pt of 13:16 report of the S2i.pre;i:1t: C:o=.,1:'::_o1"1 smth fofoirence. V .... 'E"*3'otwi:f1s_':ahd§:1g.5an3rthiz1g CO}'11§a.i11€2Ci in si1b§5:_;eot§:of;_('1).,' {:he.C$~ovornor may by order ';=femo':.-*o iirrrtjm State Chief Enibm1at.io:1 éfkmmmissiozzﬁ 21 State irﬁbmzaﬁon C0i}1.3I:i3sit;.11er. "if Ia State (thief inIorH1ation ..,Com:o3_i.§sio11or or a State Inforxnation C3(3%II1II£iS$iQI1€£',.aS the case may be,-

" {$3 is V.adj31c£ godv insoivorit; or ' " {$72) E138 ibéézzx. convicted of an offence which, in the ow-zoioii-,.«v"of tho Governor, mvoives more}. turpiméie; or "{.;o}e,j.og:.»1g*os during his term of office in any paid ..e:3:§.pIoymeI}t outside the duties of his office; or n _{d} is---, in the opinion of the Governor, unfit to " oontixme in office: by reason of irﬁirmity of mind " or body; or

(o) has acquired such fmancia} or othor interest as is likely to affect projndiciaﬁy his functions as the State ChiefIr;fo1'*mation Commissioner or a State information Commissioner.

engaganaent or any work in which one is er1gage.;jL._4 '[.§_1" the fomznar be the sense in which the wz3rc§V__'é::1p3IQya:i3eI1ts' _is' used. in ciause [(1) of ixafomiation Connnissioﬂéf". 4' W'0i:;3;% " - certa%i,'1*i1:.v": 1101;, ' V 81; exilibioyment, 'because _ *Sté§:t «V.'1i{:'iViV'w<V)rr11e.tic:V>V1;1 Conimissisntzr" of a 51" servazlt of anyone. He «:§ccupi§;§:T' C:€}%£éi£::v%,§'%.jOna,l oﬁice with important ﬁuties. It will be seen from; Constimtional powers and Iﬁﬁﬁnnatiam CCsmmi.s$i<:.=m" that he is t::nﬁ§:ht§§/é§$$"-zgfskérvaxlt if} any sense 0f the term. it is'I10A.doub-ﬂtrue tE':.at the "inforzfuatien Commissiensr" is the Governor which means in effect anti _s*:3l_E::5§t€.1ile.¢_, $j3,z""ti1e Gevemmelxt Qf Karnataka, but that is oﬁiy £»z. in::s:€ie of appointtnent and it does 110: make the n"E13_.j2:>r::iati0n Commissianer" an employeze 0:" servant of the ""V. C§{xv%::"mn€:1t Of India. Every? person Eippﬁifftiﬁd by the "(;§0vemor is not necessarily an empioyee cf the Gﬁvemmezlt at' Karlmtaka. if, fhersfore, the Word 'enlpioynierit' would ceriairziy not be an _..'€_i13;'v)'i'(f¥§£I§5}'€'§I1'f' witlﬁn {ha Hmaning of ciause (d) 01' Artici:§~'i}._:1:§;ffBii§. accept the wiqier meaning aft' :11: 'W<)1"{i '€:;::.;§Eo,5m*1::nt"".as contacting any engagemenf; gr a:1i'::§:"%€A{)rk érivé'-is engaged, as in the expressiéﬁi"$€}i'~$zi;piG3:2::1éi§iV{ﬁe oﬁiﬁe of "State 111f*01Ynati«:;f1'~~..Co:r;iﬁj;$;;§ig}ﬁ%'-._;§oui§i Ac;i€aI'i§: bs an 'eI11pI0§?m6I1t' Wi1;3.'1i1'1 {(1) of Articlﬁw

319. I:'m"i<)'§*;:ti:§;*'er, = gﬁtate InfGm1aI:ion Vprofii: and the same is not sgj of ﬂﬁovemment of Ka3:*nata}{a.

We 53$-§',« {§£"t§:é:«:§:0x1sidered View that. the office cf the,"Sm,t,eu"i:_Eiie:f '£nfhrii§ai:i0r1 Ciommissioner" and "State £I£1"b1*11':;f§f:én C0II1I1""iissi0I1er" is not an empioymant under K 33:13 Vtéoiféiiiliixtaiit €::i'Karr1atai<,:a and it {ices not came within pr§2i'1i§:§i€;iCn ofciause (cl) c}fArticis~31§3". ' " On careful corxsiéeraticm of U161' materiai on " 1*:::.C{§.i"<:i in cansouance with the relevant provisions of the:

,,_.."§he ASE' and Ar1:i<:ie«3 19 01' the Cionstitutian 0f India and " -~~I§\}'D}.§X: Yﬁ./£53 4:35 the c:iic:t:1m1 iaici aiawn by the Apex Cﬁiourt. i11j"}.§é>;1fg€}f.*i11&7 Parrztis. {.3886 Cited supra, we are 0f the coI1sic¥§}§:'é:"§»V.'#$=i¢Fw'.$313.1. 'there is no ﬂiegajity or capriciousnesss...§,if1~~_:1:--é c_ia.r:i'si;;r3:'i"..__ taken by the Govemor While:... Aaj§3§::g>'ii13Eix{1g*I respzmdsnii as 'State Enf'<:2:mati.on=Cdmn1.is3is:;«1fif; "'£'E:ei*cib:~.g? Hana of the gmundss urge'ci_'"'}:2y $1176 .__pe?:iti'<)IiE;§f;" as stated supra, are SE1Si3.LiI}a¥§_ﬂ€ in iavvfvaxxziv c0rise<:1,§;€;f)vii}-3 pctiition ﬁled by the petitionéris <c1e*;%§:?d""0§tf .3i1c::_*its and the same iiabie to be ciistI1isse:1,.»:%.:it;*£*3. C€;3$'t?S. " ' V :

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