Sri. S M Nandakumar S/O S D Madaiah vs The Regional Commissioner on 20 April, 2011

[Cites 4, Cited by 0]

Karnataka High Court

Sri. S M Nandakumar S/O S D Madaiah vs The Regional Commissioner on 20 April, 2011

Bench: B.V.Nagarathna

IN TH 13 HIGH COURT OF KARNATAKA AT BANGALQRE

DATE!) '1.'HiS'I'HE: 20"?" DAY OF APRIL, 201":--w

BEFORE

THE :~i<:wm31_.E MRS.JUS'I'ICE ;j§.»\a NA@;xR--3g;'rr;:NA - _  1'

WRIT PETITION NOS.1292Ei§3D.{f.:1?©§i i'«.(.L7B#ELiE1'   T

BETWEEN:

E.

W

SR1. S M NANDAKZUMARAV--------- _ "
8/0 S D Ix/1ADA1A1;$=~.. 5   »
AGED ABOUT 43 YE:z:».;Rs__  Ai    .
R/O 3574, 5TH CROSS, i*:L;;K1'NAc:.,2xR
MYSORE. _€;i'I'I_'Y M'LfN1c:'RALA..g:Qr:§.>QRATOR
WARD 1\:'O."'%¥:?s',  " '  '

SR1. M L_.SOMA-SHE;E;A"R».. 

S[Q LP;I'EZ ILINGARAJEX 1m_ ,
AGED A:3<)U'*_:i::' ":38 "YEARS  '

,ro__ NO; xvgzmx ROAD
GOKULAM, ~3'RD'*sj1*;;c¢:, MYSORE
cm: MUNICIPAL ,.C"3_RPORATOR
wAR1:~.,No, 29 MYSQRE

 SMT. NICARA SLELTANA W/O SYEB AKRAM

"A1389 ..AB0U'T":3'2 YEARS
R/<".>  MIG 6, BADAMAKAN LAYOUT

  -S'U.E$I»{AS.Pi:NAGAR, N R MOI-iALLA§ MYSORE
._ ' {:iT't_'_v.ME§{N:1CIPAL CORPORATOR
'  WAR3"32 _NQ_ 45$ MYSQRE

 £\xIA}{ADEVA?vIi\f1A WXO LAT E1 B CHANNAIAH
AEEED ABOEET 56 YEARS

 REG 4€3G3,z'3, 2ND CROSS, C:AN£)BEN£':GAR

 MYSQREZ
C3"? MLUNECIPAL CGRPQRPQGR
'\f=fAI{E} N8. .30., MYESQRE

5;

/M' V.



 

5. SMT. FARIDA BEGUM W,/O IVLEYAZ AHE"--;1E?:D*  *  "
AGED ABOUT37 YEARS   '  " _ - 
R/C) NO. 88/BI 3RD CRDSD. BEI;AVP{ITzX  _ " '
KEZSAREZ, MYSORE ' .   . ' .,
CITY MUNICIPAL «::0RPORA':I?D'I~2
WARD NO: :I& M§'SORE "   _ 

I   "  PE'1"I"'TfIONERS

{By sm: JAYAKIIMAR.s.PA'rIL; $R.'EP;D'y5;   S
JAYAKUMAR S.PATIL As$GI:.I;~,TI:3IV.Iy_ ' " "

AND:

1. THE'  CDIMIIIISSI-DIIER
Ix/IIfSc>_I:<_Ia: 'DIST,  .M1*'.S;C}R'E'.._ _--

SR1."I?U'I?,DSIIQIiI4IAIVIA':3:/D LATE P V VENKATAEAH
AGEDABOVUT' 49 AYEARS
E1X--MAYOR, MYSORE MUNICIPAL
.» QORPDRATIIJN, 13/0 2127, 2ND CROSS
V"D"ASi¥IOKPURAM,"1\/TYSORE

5»->

'   '}'E%'_'E;»-€@MME.SSIONER

I .'--.MYSO'RE§\/1'UNICIPAL CORPORATION
 MYSORE; '

 REZSPONDENTS

"= '(I3;;  '::~';:~I; DEVDASI SR; ADV, FOR SRI SHARATH AND

I  ASSOCIATES, ADV: FOR C/R2, SRI.H.T.NARENDRA
 PRASAD, HCGP FOR R1, SRLM.P.GEETH.A DEVI, ADV. FOR
" '"R3}

THESE WPS ARE? FILED UNDER ARTICLES 228 AND
22'? OF THE CONSTITUTION OF INDIA PRAYENG TO QUASH
THE EMPUGNEZD QRDER DATED 21.3.23}? PASSED BY
RESPQNDENT NC}. 1 'SIDE: ANNEXURE.~8.

'i'HE2SEiZ PETITIQNS CQMENG SN FOR EEECTATEEQQ
CIREBEERS "E'§iES EEK'-IYI 'i"E"E'i3: C'Q{§E€'F ?¥'§z5i,§:}§':§ '§'é§. E1 i4'OLi.IC}i7x?§E'»§C}:

, ts'
%g



 

DJ

ORDER

In these writ pefitiens the petitioners haVe'A.'aeS:€:ieieVC1 ' order :11. 21.13.20} 1 passed by the I-V"i'eSpOY1.§i€f}V¥':' B).

Corpceraiors of 3*" resp0nde11t;VCie§' Munieipe:i*VC0.f;)oeeti0n, hereinafter referred '£'f1Jey have Challenged the Common by the Is: respondent§.~ 31¢ :Kar:1a*:aka Local Authorities Act. 1987, hereinafter re£errec§'f<§"::ze.

3, ifhes of the petitieners that the CZ/01jp{3.r2g'L__jit;31V «'3_5___ee:rporat0rs elected on 29.10.2007 'I:;e':~:;;:i1;1_g":ehe_§:xe_:,it,ioners and 211" respondent who are elected pariy. Thai respondent No.2 haé fiied a

--V 13.4.2018 seeking disquaEif'ieaii0n ef {he Vpe£;§.i..4i0:1e3rs and one S211t;.C%.E"§¢Va:1i:,i":a for remaining abeenf; at ?;lée'reeeé,i::gg heid 02% 19.2.2999 ar:ei fer V§€}LE1*L'iE1§§ {he parfy V' "'di§e<::§;i{:r:. 'E'hef: Ce::'::m1s$ic>:1e: of {he 3"? :"espen:£eeeE,~ Ceez";::e:'e'§£<>z: izézzei §ee11e{E 21 ezeeiiigagg 'N{Zi§§{Tt€E er: é21.;Z.2i}%§}§ fie 33% /"Q

2. Aeeording {Q the ;::ei;§{ione1's they {he .e}e:eie:':

'3<U\"

the Ce1*p<>raie:*s sciheduled to be held 011 19.2.2099 at 11.30 31.11'). 20 eieei the Mayor and Ekeputy Mayer. V.."I"i-"1j5i1._Vir1 puI'i3L1a£1C€ of {he said notice, the DiSi,YiC?§, Coz1g:fe":i;5S 'E-?:fes5_ied+;.r1i« M ef Mysore had issued 21 Whip di. .. ' eorporators of the Congress; party iweiilma :?.ir'«:r:eii,:j1'1-.i{;V.vQt.e..;f3:>f' the party Candidate, 2!"? resp'ende11f":2;1id Sr11_t;€$}1ai*ddai;nf:1:3,W for the post of Mayor and That the District. President §f'~~§h€f.7{§i1'i:y' dldvddddveewed the said whip to the in their reepective is produced as Annexure~=i'z§.V absent and did not v<)'Le* whip issued. the 2116 respef1*deﬁ{ before the 13' respondent. 4} A£"::e*;.:;3su.anee of netiee, the petitioners herein ~ :2ip}gea1"edV_fi1ed their respective siatezileni of objeetieans ';3.f1€J£,'OYi€;Z"_:('_;1§'A,_ petitioners contended ihai. no meeting was e<::'{1"'Areri-ed"'e11 18.2.2{}<}9 and {hat the Mysore Eistrief; ~€1:>__r:g:*eiSs Pezrty President, had no authority is issue the whip '"._aé%:»J he was rzei; amtherised by éhe p::1:'em: partey :0 issue such 2: .--Whigs zmd t1V:ere§?:>re' éhe/re xrvass as :s*i<';12»::i<m ef whip by the g}ei,i1";;i<>:§e;:':5. 7'he§: 2é1¥5~;se {'?tf§I§{%';'.I1{"§,{"',€iT§ ihzfzi éhe siieieeizagj §v'§..f%. {>15 55% «$3-

27. 21"? respondent who has filed :1 Caveat in this ease has filed sstatement: ofob}'eetior1s (1QHf,€Iidiﬁg teh:1i;_ there is he merit in this writ: petition that the pet,itiC'§'fie1"Su'~=f?_féif§;3€3tt eerztend theat,i there has; been any cieiay in t'ilir.:g§jV_t1iiee<§h1piairii._ under the zixete That eariier .21 eorgiplaiht the game was disposed 0for1_the g};rt)--L1Iit3 T.}'1E1tV,».i'v.}3§ Ar'eSp0hciet1tW. did not have jurisdiction. 'Fhe'i*e2ii7i,er, whe_rijii-i*isé1;iet;i0n has been conferred en i'ii"'S[»I)().1'i.d"'€'f1'vi:;:'.¥TﬁC. 2"'d ifeépohdent has reactivated his COI11p1.9'.iV1';.J{:,'V the petitioners cannot e0nien<ciLthat delay in filing a eompiaint ,. . V " jiairhious contentions which have been 1"ai§e<i bj,? the 2"" respondent. has stated the §3et;itie3"r1er§___have§ in fact, had knowledge of the fact ithzii. had been S€1'\?€ﬁ on them and that they . ~.detibeVz'*aitieiy ietiiziiiied absent on the date ext' Vﬁtiilg. That the petLitiQv;iAer':~.§" COUft€Ti{,i€)i"iS that they were prevemeei {rein tA:a,.ei;te11di':1g the meeting an aeetiuntz of the sitting LMLA and "'._<>'tih"ei':--s }"'€S1,3"'8.§I1if"ig them fi'<}r:3 €i3i,€I'i1"i§}; the venue 05 vetting, is "7W'i"i{}§.y im'%e:':*e<:i_:, They hzive ziiiets eeh_t;e:'::c%e<:i that} when the Ir-«\;

whit} hasiti heeh isseueeii E3}; the i',"}ise:;:*i<%é §"}§"€S§{§§Tfi'ii 0 Ci<>:":g::'e$:=; .%_ by the 1*' reepondeni. Tliat in order to de/:ermihe__ as to whether the petitiorxele are liabie to he CiiS»CgL1&11i§j7i't"€7::'mgififiel' Section 3{1){b} of the Act, ii was £neumben:[__-*f:p€§h'--'ﬁ1.e respondent to have considered in the first iii;-§t'ar:i_<;t%:% as Us the"

whip which had been issued in the i113t::~1x15;ie ('?,E}S€-7 V\;:'\-7315' $?'3:Iic*i:;vi:1 the eye of law. in the abscehee i,heree."b~:--3inVg eyzehh consideration and any i'indingé"gxiVen oh'-z;hVe"{ra1ie;.ity of the Whip; the pa: resgaorﬁerxte e0z1:I<f1 " --r;_o::"--h;1\,re held that the petitioners had ViolatedH_T;h'e._Vdi§ee'§i0r'i~--.Vhgiifehh-'in the whip and thereby xx!ere;'iiéiA3?1e€5't0 be ci:sqVué;'}iﬁ'eci'.= qL1eeVtieh regarding the Validity of the xvgrhpph is V<:0nee'rned_,hieéqtned Sixeounsei has drawn my attentionhiie, the deeissihhdn-"»LV0f the Apex Court reported in {he «:35.Sg:da$9h'iv.....HLPatil -«vst Vithal D.Teke reported in ' SCE44 to eontenei iehat; the ratio of the said . ~jtid.gnie1:%;""~:, s:;r.:jiia:*eI3; appiieabie $0 the presgem ease. He has ::11sE> reA1§e'<;I'upe11 the dec:isi<>1': ef the Division Bench in .' nw_p.N5';§:ee/2oee DD 'i9.12,20{}8 to eemehd map so bag as '._ih'e";§erse:e: who isss:,1es; {he whip is zmihorisesi in {E0 559 by the ~--e;;e:::;::;:sa: ;:>a:':,:; ::su(:h 3; vmigs, ﬁe éhe 2:1hse;:»:t::: 0? am}; ezseh gm§E'1::>:'isz;§,§eh aafeazéci he izwafzéd ezzai :h::%:"e:%§"£:;:1::% wheel the Whig} 5?

issued itself imrzllid the 2"" respo:/idem, ean:1(3t eomiiend that the peiitiohers are diesqualified i;1:»1s11emeh...V21.s»V,:he petitieners are emhied to disregard any 'Whip_.3:§'§;1i(f§'iv"~§.,§"d{.i§)Vi'_ given in aeeordanee with law. He, the1'ef0rfe;"s--1..{bn1'i'i.:edA tizjeédv. in the instant ease since the Is?' fVe3_S}3Q-11£i'3§>Hi',,>h'Ei,if3Vflﬁfi:Va'§)}T)~1i€*§}. her mind to these aspeezs ofhihe msafder, and"; has"? straightaway proceeded on t11e'Vd'd'p.Tt_:e1tr1_iVse veigip issued as per Am1exure~A held that since the petitioners hegeih :i»h_V.~aeeorda11ee with the said Whip were the Qrder passed from serious error and therefdredg' he quashed. He has also drawh'_m1y:' portions of the evidence to contend rzopehefgj birzdihe evidence the 2"' respondent has beeil to h"1e'ox,{e__«thaie the issuance ef the whip in the V.iVf1"3I;£1i}§,VCE{S.e"\F,2TaS in é1CCOI'd.'€i11C€ with 321W and therefere, on aione the order impugned has to be quashed by4':2ei1dv§iIég ihese Writ] petliéiens. :2; He has aise argued that assu:m'11g éhad; the whip "dis;-eszserj wszs vzziid in the <25 Ezmn 1/here IEO evidence §:::'t,h<::<3:::§I:;g wiéh :*e%g,;;e:*::§ to {he seyviee <2? éxzhie 0:1 the aid.-e

56. peteii;io11ee1*s and no indepencient person has been ex21n1.*--med in this reg,a:rd. That the service of the whip in the in;~';i3a':f{{".eécee is net in zzeqéerdaixzcte weith law and E/herefere, £Eﬁie1*e ' 110 semiee at 23.11 and t.}1eref0re§ he»AAe:1_b:11i€:1ied;'i1h';::§ Vfe,1_*gih:?._Vi V' reasons also the Order impugned», ha;'-3'1?) be qii'2:sheei__. "*:'_f:1 support of his sL1bn1issi0rf he hasV_fe1ieC}'V'{1pQ:i; eerteairfe» decisions which shall be adverteii.ﬁ0._u

13. Per eentra, Csj'U.deeeivfippearing for the 2?" resp0r1de1f1t'«7f§;;eSV ef*,t&)r§}.it.ieci""t£1V¢eLe€7"t}eee:&erder impugned in these writ en}; interference fer the simple 21 eefﬁegverieal finding given on the 181 reevfgoedem remained absent en the date_ Qf veﬁng' fQ1f'V-,the_ eieetion of Mayor and Deputy Mayor A ﬁxere 'iaeing---£:--erviee efwhip on them. Mereover, there my taken by ihe petitioners with regard to the .i.:a'£i'&ii;y whip 7bef<3:"e the W :"espende:V1i,. Thai eiﬁy one of the "p.e:*s0:1:vi;:.¢. petitie:1e:" N613 raiseé an issue regareiing xve;':i_d:ty of the whip. The eiher petitioners did not eheose re ';*e.§ee eueh an ieeueg Despite éhai feet there is eviﬁenee Eei in cm the: :::2::':z1e;" in vsrhép ighe whip '@5813 issued, in the <j%:'<i2e.s» ﬁXE%§E'}i§'§Z:??;,§{)§E {$5 the Sis:-;"i11'i<%i1 P:'€:s~;i::Eemf1 whe Essszieci Eéze Whig /,w"'.Q ignored hby' this Court. He has also eontendeci that any ehailenge made to an order of disqualification r:nde1?r»..éj'€rr;e1e 228 of the Const.iiL1iior1 Cannot be 211 proréeedingé"by~:Jfegz;_.of an appeal but it is only in the nature of j:1dir>31o"}reaziew anti, that the scope of interfererxee Conetitiution is very narrow and therefore? trhiefroizrt eéznnoiﬂ reeppreeiate the evidence on reeord. £n'e_uj:>po1*ir of the said proposition. he has elertain deeieions of the Apex Court.

14. V:o_ort.ions of the evidence on record," et:a'ted~'£thatr when the petitioners were etv_va're or were duty bound to comply with the the whip and since in the instant e2;1;»;53--;::. ihAey' remained absent and did not east, their votes for if/'ne e}eeiio*r1 5:' Mayor and Deputy mayor, the petitioners have R *ihereiojrﬁoizigzheo {he nzandede given under the whip and are i/he'refoVre Eeibie to be disquzrhified and hence the order paseed. V "?fi':g'f_ the'"1~'* respondent does not e/ail for any interference in "'._%;rh::ée wrii p{:','i,,i§;,i{,'ii18. Erie has also csireizeci the: {here has been "no rieiejg in ?;.h«::: E'iEi1":g ()5 Ehe eonr:§}Ea§nie ender the 5-'aeé; anzi ﬁg, E, 9 33 {therefore the p€U'LiOI"1€3I'S' GQf1'i./€I'1t'/101/} in that; no CC}Y"1S€qUf3I'IC€.

E5: Lezarneei G0ve1;':1meh;i Pleadez' a;3;:ei1:rjir:gV' for 15?. respondent has aiso supported the <:2rdAe'1*jizizjptfgneti-.121 thegé:

write petitions by statilig t'1'1E1>i47V when 'thev«pet;it;iei1e:fe haiije hot":

attended the meeting on the Vdsttte, reise any dispute with regard "the these Writ petitions. That the each of the petitioners ﬂeet therefore. when the petiticihees-. the whip, they had to eemply "the. iesuvedtn the whip and therefore, the 01:d.e1""iettespondent; I1€)€d not be interfered with in méit it)'. V h1"'f'te§siy,_¢.1earned Szxeeunsel appearing for the ~ p'eT;ittene:fs«.apa_rt from reiterating the eontentions has drawn H Section 3 of Maharaeht:*a Leeai Authority Meémbevrs .ijViSqLEE1§ifiC8.i.iOI1 Act, 1986 {hereinaftter referred te 'NIah21raetra Act') and the Aertt in questieh Le. Kamataka '".A'ett"ez1::i has §7{)f}'§;,€E'1€if3{i that there is he differehtte in the ~:ve:*::E:£rag.§'$ 9? the eztigt Ekiii, 22:5 far 355 8es:":ti<::n Z3{1}{b) te eens::e:*:2es:i e:<:<:':ept is} the extttentt that, in téée ?\;E;1?:z:1°a:3sht;:*a fact %, e ,/ 32% the Words 'agh;e1di' or Trent' are used. Bm: as far as E{arnat2:ka Act; is eoneemeci the said w«:::rds are ::~,}:§'s;:e11¥;e.

Even in the absence of any rules being i'ran1e<;i"--21sw._faf Karr1aia1ia AC: 32$ concerned, the Apex EieggjgjfeJ.§J.d--gix1em:' squarely appiie/able 10 {he preeertg ease a:1€{ :3 'L.f_1V2:ijuCVdfiV*§e}{ui he has relied upon Various paragraph's._of tehe.".eJ'Li:i€g:11eri{veef-.. the Apex Court in Shadashi2é'V"P:e"1';i.1's c2'1':'i»t_%:,"'{{x.'.= cﬁiifﬁefid t;hat the ratio of said de<:is:io:} v f1gg§1t1y'&feVIIo\'x}ed by the Division Bench in ef and dismissed the said this eouri. He, therefore, issuance of the whip in the ::f:,;':§:~ 'aeveefjvdanee with law, the 2""

reepoviieiefxftee feheit ':here has been any violation of the said.._y;r£1.ipV'E;yR{'}ﬁe' ggeiieioners herein. heard the learrzed eounsel en bath sides H ef the material on reeoré, the point ':10 be CQ%iS'iCi"fﬁf€C:" in E/heee writ petiiions are. whether the V eepeﬁiieievriers are iiable to be disquairified by virtue of Section '".§'§'":'}:{}3'} 05 me Aet. While answering the said Cguesiiees the "é;a'£é{?1eii};' 35 {he *2;/'s?'§'E§§§ wezzici 2129:) have 11:) 'ee <:<:>r:eai<:'ie:'e::% m2':s;:";.e':::.e§":. zznv i'§'n<ii;19; <5ive:": er; éhe <:27:§:::iiiv sf}? 33215::

3 e, 2:'; V E wsuld have 3 direifé bearing on the quesieizm as to whether the peiitiimers are habit} to be disqualified unde:1. €:.et:.*;i0n 3{ EH33} of the Ad.

18' The undisputed flzxeteseof fghefl petiiianerg as Wei} as 2**F?e'.1fesp<ji'z<:1er1t a:fe'M~¥he ei;eCied'ﬁ members of 3rd resp0r1dent--cefpefzzt/ion: ti3.gi_i{fie . eJ?eefion for the past, of Mayor ve':E;¢?1§;;/geféjxfe.was'ec:}5;edu1ed on 19.2.2009. It is also ax} the peti':i0ners herein have Vthe post of Mayor and Depuéj; V":r::;0Vfejr:V'dispute that a whip, in i;err11§v""df' issued by the Dietrict Presiclieni' and that the petitianers as well as §1€i_ res#$§o_:ieief1i:_"~é.re all members of the Congress uis t19ie'«5iQnt.enti0n of the 211" reepotldent that the ' ;peiiti<>1f1erS'..§i'ézVe net complied with the direction of the whip ':>;nde'i;Vhe:'eVfQ1'e:;uthejg are subjeei to disiguaiifieatiozi in terms sf se{~;::..e:"«;.';3{';'}g'1:; of the A«::i;. E9. yFf}9£*€f~QF$; 21:. {he omesaeie, ii; wouid be ugeful is Eefer 13:: {he :*e§ew,/1:23, pmvi:'eic:>ns 3:" the z'3:.{)§.. 'She abject; ef the :**s.i:7§ to ;3r'Q§§§b§i «;%ei'e«:::és:m by 'she i,','tf}%,2?ﬁ¢:f§§€:}E'§3 :3! M{}§E§{'é§}9;§ of 1968, and so which he belongs for the pu:;z:>os7e~u suosecieion {1} of'SeCi:ion 3.

SeCi;:or1 3 pertsaining to -iomﬁzegfooziéfi defection reads as follows: _ b "3. Disqualiﬁcation!' 'on the ' grow?ioZmV of defection.» (1 } SuE3jec:I_:___ ioV_ she [;:}foo_isions~? of Section 3A, 3MB (:2 :(:'€v3':'li«f}c2,i:'l'C3"f' or a member, belonging {so ooy poeiﬁfeoi shall be disqua£iﬁet:£_Tfor besng-- gosh {§o_ui1eilZ.o'f»'or member, w {a} ff' fjge' hos =:uolufttofiige.____g.£oen up his mernE5e.%s_hiip' }ﬁo£itioa'E._poriy: or f§'_??}H he,__oozoes'V from voting in, or J absent from any 27 VV ,::f1§i+ Municipal Corporagion, *n<zVw'i'a«;:}5a;z "*C:' o_;1oocil, Town Panchayai, Ziilo. uPo,oehogc'iI?; o?' Toiuﬁc Panchoyoé, Contrary éo A. ong"di'z"eC£ioo issued by {he political party V .__which he belongs or by any person or oﬁszfhoriiy cozfthoriseof by E: in {his behaif ioiifhsoazé; obioinmg the prior permission of sz,z<:h porzyy, person or aazifzorizy and such voting, abséenéion or absence has nos': been condoned by such poéiéicoi poréy, person or ozzifzoriiy L/o*:§ii:z'rz_/%;;'"£:eer2 eéoggsfrom the dome 53;" :,>o§::';2§; o,i"s:.seE2 o}::s:oe?2£z7oz'z or o§;2se:'::::%e,§ é;

¢x""!:')' £8 Expla.:1ation.- Fer {he purpose (:9?

SLU3:S€:'Cf§'l'O!"2,, o {:1} (1 person elecrzfed as a:'CE§ae:':'{:i{{c:.:'. er_£j;§._:?1e'--C' Case may be. a member, Sha£;?"TE:e Cie:?efn_e:£& belong to the polizzfcai mz_~_:»;;. agiy. by; was set up as a Ca:1diCVia:e»'eibr €EV€3ffl5li'C}T1.V7£lS':;T§Z,£,C}I Couneiiior erzwemberi 3 .

{Yb} a person 'e_£e::ted_' as a"€:ZQ;m-:.jilZor or as the Case may be. C1 =.:eh<::n as :1 candida:ie'*s_eie 52;?" shall be deemeéi i'b_ fhé? j_:??O:ii%?fai~~'partg Qf which he the expiry Qf' six Vemen _:jfis_f'r:i>'rI;%f: .:he_: 'ojT,.C0}nmencemené of his :';Vterm-- ':e;,§'«7ijee;e e:'>'r,_i'2':v..__t§:e.' case Qf a Councillor or Member 'LL?he$e_ Qﬂice has commenced on or E/;--ef'0'reV dafie 0f Commencement of the 'vfﬁarnaiecfiicszé Locai Authorities [Pr<:>hibi£;ion Qf }:*§;;;"e"c:;;on; {zieeendrneztij Act, 1995, LUi§'hi2"i six T. fr=j)m such date./' "E5 ;i;'r2".eZee€ed Ceunciilerz er as the case may fnember. who has been eéecied as; such, ~~ eiherwise éhan as ea eandidazite sex up by a §QZi{;iCal party shaié be disqzgaigfied for being C; Cezmeziior er: as {he case 27205;; be a membez" {f he gains (1 pe£:'é;:cc:z§ paréy {qﬂer e>:pz'ry <33" six mens;?2s 'f~FéC,}f?'Er éhe eiazie Qf eemme:":ceme:'2:' {Eff 32:15; {am 53;?"

Q;f}'%'{re. es" :72': Size ease Q1' 5: {.?e:eze:'2ez:r§§§g:>2* <32' §§»2'em?,:er 5;, M/*1,' SS;

whose term Qf Qffiee has commenced on or bejbre the daie of eommeneemeni" Qf {he Kamcziiaka i,oC:ja'* Auiheimfies [P2"OhibiIfi€}?'Z Qf Dejecfianj {Amer1dme'I2.:}'<«.._ Adi. Z8195' afier e2«:;;>iery qf six m<:»nI:hs \}'''Z'{)'?_Té:".imS:£C'?'2..:''. ;. ' date. 1' [{3}X X X X] {4} J\r0iwi§ef;s:'anding :in;}'g.;1£ng cogwgéﬂ/5*?! aim foregoing prouisiozfas of éhiseé-%_Cf'éon, a gierspnfwho on the commencemenz 'sgf §_§1is".":':<_ a Councillor shall. ~ f;.merfii§er Qf 0. polizécai pCi=*:y_"'ff;mﬁ1ediei;€eeVly before such "::f;}jmeﬁ*1e'fzee:neVfit,V be deemed for " 'purpé;7e"s* éaf subsection {1} :0 have been "eieécied as (2 Caunciiior as a "~.v"CClf£-fj{E'.'Ci;:1;¥f£3 set up by such politicai in gang GU28? case, be deemed {Q be an eiecéed Cazmeiiéor whiz has been elected as such oiefzerwise than as a eanoiidaite set: up by any p0£iz"z'CaE parzey for {the purpose Qf s::b~see:ir:>:1 {2,?."

e»";' %¥f*g§ " VCe"m;n:ssie:2eer:i 20 Section 4 "4. Decision on the questian. as to disqualiﬁcatieii-,on the ground of defectioru {E} A Compiainie ithaz': a m.:>.é5f;be:rVT:&;:i a Couneiilor has become subject :10 the (?Z1§SQl£(1lE:}'éi€;?1ITi,{)"F;é" . Seeiéon 3 may be made by a member. CTouneiI§e«.rV_ei'r. _e:'p:c>1i_tier1l"

party to {he Chief Executive Qjjficei' of:Sieg--.,co:'eeef:bzeed 'z5a:;:'-; aueihorizy, ~ {:1} in 0. Ccisefaliing L£nc'i'e:¢ﬁC*i:1L_:se {:1} ,€'3Vf'Sv'L:£bL'L$:€?CViVVi0Tl {I} cgfter {he mer;.r'd9ereOf' ({:€;I4_nci£le%"givee up the f?1€Tﬂb€TShi§;'()j;

[13] in aease _fa£{ir:ig:*V.ufLder of subsection ( days specified ({3} _ i'.«*:, '<:: §feLll::ff:§" subsection (2), after he {ﬁe} ' '{2}. ea eenlplaini under sub-section {E} is ., ' ﬁle EXecL:{ive Qffieez' Qf" the concerned Eoeai _ ::L§€?2Qz*i':;;Q Fifeevsvhaii, within éwentyjbur hours from the receipt Eff 5'3--nichV eo"m.pE'e§i'z1{, refer {he samefor decision {cg " {{i53~ in {he ease Qf Ziiia Pazzehayaéee, is the Siaiie Eéeeégfen . 9'/, v

(ii) in the ease ef Muzzieipai Cerpereaiion, to the Q:'L3fSi8n€£§ Cemmisséerzer: T {iii} in the Case ref 5: City Texan Munieipai Ci'Vz::i«}:,Lr:.e §:ziJ£ g';C;x:* '}'ewn Penehayaij, ﬁe {he Seputy Cemmisséener;

[{£v} in the ease Q)' a Taiuk Pezne?;c;;g;ai_A'_:':i:;} V ._$.:'1::tz;~._ Eieeiiarz Comm:'ssiener;} we sheii decide the qizeesjon ;:;;s;e:;;:';e¢;gg;%:

the receipt by him of the referezzgée and shail be férzai. u «' V' 5[XXXX; V V Expianation.~_ V __ (1 } "Chief {(C1) ir1::iZf;e::.eV-.:%_se'V<"3;" the Chief Executive [b}:'v--._ir:"i?1e' eVf2"'e:.:iifr'_'Parzehaya:, the Executive Oﬁieef cf th'e'V--'lf'<::yZw,Lk ' V. {e}, x :39; a Murzicipai Corporation, the A .. ':{2e{2:;§'r:i.ssior€ef:' ~ ---------- --« * __(d}., Case of :2 City Municipal Ceuneii, the Chief €:?f.}'*f%:ér§'_ M A [ease of a Team. Panehayat, the Chief Gjfieer;] "{£'§}2 ".fI;4§eai Authority" means the Ziiia Panehayat, Taiuk V * : 4_Pr:€§'iehc:gai, Murzicipai Cerperczéierz, City or Tewr: Eizfunicipai " -- _ Eifeuneié er 'fiezzjrz Pe.n::hage:i.j {{3} "State Eiectierz Cem:22£ssio:zer" reearge {he Sfaie Eéeeiierg {:3{}j3?'Z??"€i£S§8?':€?' apgeimfeci zmeier Seetien 388 ef ﬁze Eiezreezeéie Pezneézagzeii Reg' ﬁe: §§§3.§" 9, 3 9) an taken by the t:"ibur1a1 is .3 reasonable ones the Court yéuyxld not strike down an o1"t:ie:* on the ground that: arzoﬁleg »xfiex.¥f~ is V. more reasooabie,

23. Hearing exwaeteci the felevagtztegpéio\%is'iorisu Aci, it would be necessary to tolge ioi«oAeoosideTr;i.';ioo 'iheiféiei ' that submlause (b) of SL1b~seC:ti'ooV:.[»E} of if a person votes or absﬁains in of §I1te4:1Eiona11y remains absent from " '_'__t:he Municipal Corporation o1; loos} Contrary to any direetiori party to which he be1ongs"o"f 'é;u*'c}1'ority authorised by it in this be f"1-slit. permission of such party, person or 3;ofLhority_ aisd 'smash voting , abstention or absence has'i1ofL_?'oeen Cof1do_:_1_ecE by such political party or person or 'a::1th_oriLy'~xx=':.'§¥*£io_ fifteen days from the date of voting, then S210}? absieniyioo or absence, would make a person ::1:so'L:ediV§TiVeC'iﬁurzder the Act, Therefore, the p:'ovisioo takes §:n;o4_eo:isideraiion not ooiy abstention from voting but aiso A':-oteriéiozsaﬁfg remaioizzg abseoé feom any meetézzg as weii as V " €z::>i%r1g§ C{}Ii§'.I"2i:'}7 io soy <iire<?£ée:}:*: issued. If é/he xzoiisgg is :::oz':eis1"::1;'§; éo zsoy *'é:"ee2ioo; wizictié €'§§E1f3E" 'oy the 3 "ix", ,, 24 political party or by any person or authority a111{.ho1'5i_s'éd by the pohticzzi party in that behalf and fLI1"£,1"1€I'.""{h§3~..pﬁ'V§"S:§i7§ zuttiizzg; CTOiTE,I'2:U'y to the said dirajtion as 11:33; €)b:21'i:i€d ;)f'1'GI'u b Comsem, of the party, pérson 01* a::.itho'1*it:jz_ Cir E;i"1€;fé'.E_:as"'beéh no Ccsndonation of the absence or 2i§:>__s'i.::j:ence ?;h€'~ p£;:.1i"t~;;:.931, party, PETSOH 01* authority with:i':';._i"1£¥;eé::.. dVza;ys _£'ré$'muVVthé date of voting or such af}3st€&n£i'u-%h _:'-- {ii-n. abs£ér1'cc::.- §i11 those Circunistancés. the vdV:iLS'quaIified. While Considering 10 be proved by 3 persqn 'ﬁ:V1'1Vf'3';Hc;1ause {b} is that not only t h€_:_1f¢ ::33:§€§'1""1 :'§:j%VVV:;%brj)st€nti0r1 contrary is the dir€c{:§:>n._ but that the said Voting of absteniioni' haﬁ any permission and further thezfe "1135 béeié __1v'VlV(V) t'3{}I1 2i1()I1€U{Zi0T1 by the political party.

V . «In e1*d€r""'w€:0m€ to a conclusion that ths voting or v'abste:'1u_{j::, being abseni from the meeting contrary to any :EiréCtien"i$js:i€d, which? in sh«::>rt, is called a whip wouid r*eSu1.1;'i<n disqualification sf .2: I11€1"I}b€i' it is inh€rt:r1t;1y éséxintial {cs CGi1Sid€'§' as :0 whciher the whip issued is: valiej 'E31 {E16 eye': {>5 131%: inas:"m:::i%h as if 22 whip is; issued by ;3<:>£i{i::é;1§ ;.1=::'::*i:j§ SE" an ;_2:A:§:Vh<>:":TEtj«; 5;? p€:*:'~j=:~<m 2>1a1i§1<>:*£sed in ihafz; $29 2 behaif, is not valid in the eye of iaw, no eppesiti0ri'i:sr no grievemee Cam be made of the fact thzai a abstained from "»'£3UI1g {Jr has voted C'/{')I}'t',1"c"£I"Y' "ée véf§1e'\2?hipT. ' Therefore, the issue with regard &;«3}idity.;<;>.f *£he j.xg"r§ip a matter which has to be gone ii3§e'*_at, the _--vf"i1*s.t; 2iris.te.--:1ee.u before eonsidering the issue a;::._ii}e»xxIheti:erV T;:$'ers'€;:i is 1iab1e to be disqualified for 2Vi"'whip.'« Imthiés context, while considering the §\?£e_11e.f'asi?1§;:ra_'Aet,Af'he Apex Court in Sadashivs Pati1's_ ca:_='.; e," has opined as feﬁowsz I ..

'T3.' A:__fi;;1diripr giisquaglgjieaiion under {he Aei"

has "thee. :{r:sVea:'i12§f"'<1'fserson from an eleeied ef}Zee'--fiﬁrnb'f5u.f's'g:,az1'£e (:0 his victory at the peies in " aeeardaneee' democratic procedure of _rQrzs£i{e£i.irjaQ a.£}'i)eei ziiiilzarity. The consequences befail "3'ne:i__Ler2£g,r hi2"f£"as___Q:n: individual but also {he eenstiziueney 2=epz*eseriE-reefs by him which wouid cease E0 be re;7i'e§e::ie;;i}~ on account 03]" his haufng been 'VVCie£s<:_};:C:E'?;f33eeZ. Looking at {he penai eensequenees 44L/fZ<3:z.,2&:nQ"'Vf%en1 an eleeiede Couneilior being suigjeeteei :0 h' . céiszigizalgffeaieion and its repereussion one EifZ,<':'j'l/£I'ECZ'l'OF"£Z'i"ZQ * . i?f' {he Eaeai body as @550 {he C321; er :'ez,ensI'2:g7 gezeemeeei by {he Eeeai baggy ihe izzrevisierzes Ee:<:2ve :0 be e0::sE:me::é S§,Z"§C§§§j. A f'§§i{}F{}§,£S s:r<;r"z2;':>Z:eze:rzee 23327:}: Size pmzsésions {zf i J,»»''", ..

the Act and {he Ruies musz': be sh<:>wn to have itafeerz place while deaiing wzfh .5: reference. "

25. Therefore. keeping in ::1i:7;€:i>AA>ieE1e.c;;E::;§ee'g«eféizei A;«;~;:; Wei} as the effect of diequaiificatieﬁ A.r1c>te{i. b:,zV Couri. the issue regarding-._ﬁisquaiifigcatieerzj E~:e{§ie be"

approached. In fact, a. .Iearr&;e-ii' .1516 Case of H..S.Devaraj and Othefe Commissioner and others :'eper{_ed has stated that the whip iéiﬁstherised is sufficient to the same is issued has been its carldidate. That. being so, a member to any such party would have :19 01§{1o.:ﬁ.'but 'Le éﬁeide by the directive issued to him' . . fF1'1ee{'ve:fy pmfpose'iifiéeuing 21 whip t0 the members would be Lh:e '_.efﬁ<:aCy of such directive is to depend Liggdzl the " 1-gzerson receiving the whip agreeing with the rgornmaiigion of the Candidate in whose favour the same is AA§S'V:V~S':;I'f'3{i. D:ffe1'ent; parties have differeni. methods and k_:::e(:11a:':is5ms; fez" seieeﬁen zimi, :":e::1i:;z1éi0:'1 of CE1EE{§iC'§Eé{.€S' "\?\?h2if., era2<i=i2?:1 ie '%,'u'h€§E§€'{ s§e1ee:i{:::: §:::*e<::e:::ss; hag ei:e:3:;u2:EEy :;:t1:fimi::;"-:;§::%v:% 1:": éiée '§f%§§S?.£€3 <:;:s§ zzziéigg by or :m::"'§e:'* ilfzg 2>:ui%;e:"ii,}I (:2? 3 ,,,w"'W¢,,% {Q 'J the party' eeneerned. if it has 311 these to whon:«.tiieh\;v'ht;§"is issued can defy the same only on the peril <}:7._teesitfrg tiietr ' membership.

28. The learned Judge Went :{j1e;..

crucial questions have to beV"a1':.swe1*et%.. while ee0:i.si.deririg the-_* matter of disqualification undsj4'1j"'~«;%;:gt.;VsVe iétthseetien {1} of Section 3 Of the tv'h_et.Vh'er_%a whih has been issued by the party' or 'person tsuthrvyhrittyvvntztherised' by the party to v0tre:_"V§e'i"t:;jTtttre by the party; {it} whether on the members in a manner sxhether the members had acted in vic_>1etti0n'«§>'17.t,he_.iiih;:3.. issued to them. 27:" ,_I_3etttien_ers iiatﬁe also contended that these are the questtions th§:tt.__VVhVave' ta be determined on the basis of A ~.:+y:::;ente; which the parties have to adduee in the Course of .eng:;tjtr:§:"het"ere.--vethe authority. Therefore, the question as to wh.ether'teh'ere has been an issuance ef the whip by the Apehtteztt 1' party er by a person or authority authorised by at " pt}1_iA.t'§t:211 pa1"t§; anet whether the persons have acted in §;::)1at;:en ef the whip after having; been serveei with sneh 31 Whig) are ::sat;t;ers which wit? haste te he deeidett at the first 5 instance before considering the quesiiorl as to. _ 22% disq»L:a1ii'ieati0:1 is the resuit or not.

28. Patil's case, while c:onsidVe1*ieng"._t_h:e_V proxrigiolas'. J:;€"--.the_ Maharaehtra Act has enL1ncia£"ed":he II1Et'E1dE1§';Qf':v' feqii'iVren1entVV In this Coilt/€Xt§ the «ec4m;« 11%;" «Sadaéhiﬁs in relation to the \'a1iCii§jJz Qf ihe"w-?1V 1p. Bef01*e€1(i*c'e1"iing to the same, it would be ué3ef_?uE Section 3 of the 'Maharashtra whi:eh"fezﬂCxS "EtS.;*E).I1{iV<317j' "Disqt;tzlzf,catiéan cm "gréund' 'ofriefection, {E}

-- 421} 1: '£'z;* ej' Section 4 and 5, (1 ~ "or 'a memﬁwri belonging to any political ' f)Ci'f§L}'- orfroni shaél be disqualgfied for ' ebeizzg agziiio? or <1 member' Vifvflev.has 'voZimt:arily given up his membership of sueFi'3o.?,.i.:«éeaZ party or aghadé orfronij gr z20f:es or absiains from voéing in any meeting Jbfztnieipal C::>rp@r0.{:i0,r2, Municipaé Cozmeié, 4f..--§i£Ea Parishad 02: as {he case may be, Panehayaii S0;mz't;i Cerzérrary :0 any direcéion issued bg {he pezéiizgicizé paréy :32" aghad: or fmni; £0 which he belangs :32" by any persan or a::£:?2:;ri:g; auihcrrised 5:5; ang; ef éfzem in {his beizagf, zzsiiefzozegfe (}§3fj€lifiZfig, in e:'f:E2er ease. zéze prsfer p€?"f?EiSS¥'0IE, erg? S2/£/Cg?F§ peéiieicesi iazrzrzegg 53:' {Lg}/£,{i€§,E' O?' &V§':'e:>:2§;. ;;;:e:'s<>n :32"

X, M': ~ ¥§'£\\» Provided that, such zmiteirzgr err.ab3_irer1z':io:2"_; §,L.Piih1OE1E:' prie:*.. permission fram such parfg or:__éf::g_hadi "orj f;":f}r21;_ <iz. e'Eez:ffi<)n of 29 azzzherizry and sueiz pairing er czrbsieemiigiz riafé been condoned by szzch poéiiicai party or _fr:2r1{; person or auﬂjzeriiiy u7':'Tz'§'2'irz_:}'E,f'treert~ _c.£r:z.;;s;' = from the daie e33f5:u<:h :;0i'ing_; es? c:i§:>sfer'1rV:1_70r2;r.__ any qffice. auz:*h0rity er eornrnzjaee urie£er_ any relevant municipal law er the"V-J1/ic1},iarQ,;éfuf:fa_ Zilla Parishads and Panchayaz'; Samitis Act, i nQfi.r:e>2}doned under this clause:

Exg3lc;;":3:;2£i0§fz;'»_For" fhé; purpbse '€}jfV}VZi5'iiVS section» {a} 252%} ' {5}}-. "

1 _V a--::_;je_rsera 'eZerc'ifec¢_iV"cz:§ cigciiurzcillor, or as the ease ' * frfeay shezll be deemed to belong to 'or aghadi or jrorzt; gf any, by ' «. -.3 '. '. . ' n rlf,' was set up as a can zdaéejer eiecize 'V szgﬁh eouzieiiler or member;

_ «:1 r':é)'rn§.n,.§z:eeci or cryopzed Councillor or member . 's~hazz--

he is a member Q1' any poiiiiical party or l_:€gf1a0Ei orfronii or: {he Cieaéje <:3f?1i$ rzorrrinazion, or {ii} as Case may be, C0"«:}p§jiO?"Z an gueh eazmeiiior, er as {he case may be, member be deemed Ea beiorzg so suehr poéizéeaé pariy or aghczdzf orj're22:e in any oéher ease, be deemed £9 beierzg £0 {fie P::2E:7§::'eei §3'ar:j;; er agfiadz' er frémz" e:;§}' :e?2;:'<:§": he beeemes, er as 5336 Case mag; Eye, tfirese §?:aee::;»me:§ :2:

J «Mar , ' {C} {3} 30 member Q1" such pang er aghadi er _Vf'r§>:3e§"-beﬁbre {he expiry of six? monI:hs from {he a;z._'_:¢}z:::;z. he is rzomimzied or eoepzed as sz:e'i*:.__eo:;r:eiZ2es3r;» Q? V as the case may be. me.*nb.e:f:

«:2 "nomin<:zied znernber"} in :§'eZa:"i<)%:. _i<:'2~ :i'Pcir:}:hd;;.{:iz: Samiii. incltzdes Ve:mﬂ::assoVc'£;_:zIe'e z72er::E)e:*. referifed 3'z:>" in Clause (C) c3fsub;3e::ieion { E-}.tgf7se;:f:iér: 557 of the V Maharashtra Zillg... " 'e.neZ_ _.§5ClI1Ch{1yClf. Samiziis _ H _ " _ An elected Cou{zci"Zéer;b Case zmay be, member who l3eef:'eZeete;d'Vas such Qiherwise <3: iec_zr1cr1idc;_:ej&se: VL gz5V'by political party or 1: eizall Végeﬁeisquaigfiedjissr being a V . _ may be, a member if he pariy or aghadi orfmnt qfter ' $L£C33,' V' "

~VAV'r:oni:inaf;ed'*'er C0~op2f:ed Ceurzciilor, Or as the case mcig be,___;iraember shaii be eiisqztaifjiedfbr being a "qeurteiilor, or as the ease may be' gf hejoins any pqifiieal pariy or aghadi orfroné aﬁer {he expiry of months from {he daze an whieh he is neminaied or co~ep:e::i as such eauraeiiicrr, or as She cage may be. member:

Ne:w€éi1s:aI1d:'ng e.ngi:hzTng e0n£:a:'ned in She jbregeizzg pr0e:;~;:e:2zzs Q?" {his seeiiien e _g::e:'so;r2 mite {N2 {fie C(}§"?l§}"i€?ZC:3§T2::'?2,l/,' Qf éfezeis fiegg £3 a eeuneifierf. 0:" 6:5: éfze ease ?1"'i£:i§; ee, fl me:'r:.?jer f££P;?,é3§f§2,€?' E £3»: « eieeied er neminaied er CO~Opf'.€C<7, as such eoamciilor or } shaib {:1} where he was :1 member Qf ca g;1<::Zi£:§'.e<L1i p}:i:'f'ge ~ agheadi or from'; immee£ieu§eZy_-*'**be}:ere'*~.: e.ue.'1 commencement. be deezfned the-ip--:;_z9p--O3eS"'Qf SL£b~S€3CfIiOT1 (1). to hazie been ez:;.:»ze,¢z., councillor, or as the ease m/éizy be, e:i_nie{mb.ezf (is :1 _ L C(1}"ldidC1€€ set up by pelitieczi jﬁafiy er aghadi orfroruf:

(b) in any other eciéeg be an elecied co_;1rs--e§lZ£)r, Ifzag "be, member whe as $:.Lei£:'éi?1erwise than as a fjoliieicai party or aghadi """ H Cf subsection (2), or as " 4' be deemed £0 be CE nominated or «'=-- ce--op'tec:i".eo.Lif'ar;£iier, er as the case may be, a uz}zefzzbev;%"Lf<§r purpose Q1" subsection {3}."

" . saiﬁ ACE, in Seciiien {2} 'ariginai politica} eafigf' Eghadif 0:' Trent' are defined as foiiowa:

A fa} 'Agzizacff or front' means 0. group Qf persons whcs ?1e::eefomze& themselves {me paréggjer {he purpese ef .»w""' we 1?

Pu seiiing up of Candidaies j?i?.I', eZeo:Tio'n*--- lo<j:oE_ aiziihoriiy:

* xx Li} 'Originai poiiiieoii giiariyjflin nre?:,a§i;or3« to a eoiineiiior or a member, means ihe p-a::z5,ai' ;:iarfigf":§o:'.ibi:f:ieh he belongs for the pz_irj;}:*;s_é:s oj:7__su;b::eci;ion"{.1'} .QfSeCiion 3. After Considering$eeii'jn--.f3":o§' Mégiiorashira Act, the Apex Court 25:: pa_teigi;o;ph V1A'1e1d« fo}1_o§r.zs: "8. The,» aisaiiiaiifiqvaiiion iviih which we are o:[nce.rneei i's.Aoonierngoiaied by Ciaizse {b} of subsection "{ 53)'? SeoiionH3"o;1"'iTie Aci. Voiing or abstaining from i = ooiingigiin. meeting of the Municipai Council ma"

V"h.t/gniaiia"ciijsqiiiaiijioaiiori, 1} such voting or abstention to any direction issued by (a) ihe political pciriyi. or Aghacii orfroni io which he beiongs, or {b} bi;

"a&ny"' person or authority aiiihoriseci by ine poiiiieai V goarig or Aghacii orfroni in this behaif,' 2) such ooiing or aosieniion is not accompanied by a prior permission of such poiiiieai parig or Aghaai or froni or person or auihoriiy having been obtained preoioiisiy or condoned Si£.§i?S€3€j££€!1f'5§j wiihin E5 days from the date of such oozing or absi:eniion, Concioniog is no: permissibie if Sé£€.'§'2, oozing O?' absieoiion is no: goreeedea oi; orior loerznissiiorz ana is I'eiai:oi:ie io eieeiion of ang; igﬁiee, {ii in L11 authority or such 'Aghadi' or 'frerii' can also issue a diifeeiisn or a whip. The aghadi 0:' front is ireaiieci €}IE"'1f}§i'1".}'&5'i5€ff1'1 poiiiieai pa1'iy '{hOLZig'h§ih€ i\«'iahai'éiS§,£'21 Aci; S;}f3:éi'»§,$ paiiiieai party which is not in 21:3}; ii?::iy..eiii"i'ei~eiii;'-i'i*ei*:i"iiie eiefendani of political party under $31. On an analysis 0i'7__i'ii.e_ {W0"pi*Czivisi()ns".._iVif'"i:ieC:'<)ii1es'V clear that the whip can. be issLie§i..eiiher 'a.Vpoii;iieai party or it can be issued by! authorised by a political party. political party, then in :1' iiiiéifuesiion of further auihoti_s;:iiio.iij'-- mandate that if .21 whip is issiied ~p%i7S¢;)'i"}::(5i%.._{§.§.ULhOI'ity i.e.§ it is not issued by a politiceili Case, the person or authority musixhie aiii4i<ioa1*i'sed politicai party. Therefore, in the oi"¥giny auihorisaiiien by a political pariy, the A vzfeip issued i3.yj:.a person or an auihoriiy wouid be invalid. aspeei ihai; has io be zieiieed is ihai under' the §\§':£lEi:&FaShf,F3 set, Riﬂes bzive been iiziriieei wherein, Form deals wiith the auiiherisaiisn that has is be given under V ?.:3.Lii$ 3{ii (ii the said Ruies. in ihe ssici ease ihe Apex {:{)LE,I":, heiii iiiai E/iii" Eii.1§',§E{}i'iE§£1§§{}i"§ sf ihe §':€:?i"'S{}E1 er 211§.':',i1{)i"i§§' iziy 2:

£ ye'? "

5.» 3 Q political pe.1'i_\: can be determined by lacking inte I?'0rm No.1 with regard to the faetum of such au'ah0:'isaiien ha§:ir1g_'been given to the person or e.::th0rity issuing a dire:%Vi§e:1§&":}ei_p« _ and the same has to be peeved to the sf *ghe*«.. eoiieetor dealing with .2: reference Vsegatdiﬁg'disﬁus§1i.i;}vv;:;itisf§>;'i. Since in Kamaiaka. no ruIes.4have 'b_een fra::1edVVu11de;1* the'? Act and therefore, the au'fF1§:3:.r.:isa_tiori" of any particular format is not' that the autherisation to a perser1-er' by a political party is dispetiseiéi "'C};l':éQ'{:.:"'OI}.1yvﬁ'Ev€C3LIS€ under the Maharash¥;ea':.";5geif,"i=._ been framed that the autehg'riséLiee(iiyhefsxfieb the said Rules Form. As alreaﬁggf spetefii the Maharashtra Act; as aiso under if a direction or a whip is issued b},:«;33..nyL'persefé authority ether than 2: poliiieai party, then in. _Vth:~_1Vi Vtehere has to be an autherisation given by {he ' ~.;3£_;--'i_§§ieé:§ that persen er au*Lh0r::ty issuing the whip. Ijfiderv-._' the Circumstances, the previsiens under the V uRs'£eghaf2:shira Aet, and the Kamaﬁaka Act are in pan' maieria. K "E'I<;ei"ef?3re, {he $3310 iaid sewn by the Apex Cezsrt in Sadasheiv »}a:z'E's: ease iffhaé; if .2: whip issued '£:2§»' 2: ;::>e:s::m er azzihegeiéy eé§:e:" §Zr::;::2 22 §;s:>1ii::ie:;:.i ;}::';é"€,}»'. {he same has is '::>e:t 211,2?/h{i>1'§sed é by the pOEi/i',i(7§:11 pansy is squarely appii{te1bIe uncier the previsions of the Act. in so far as the Staie of 21180. In View of the said Ccsnciusion. ii is __T:13;:}c:': ii}-:;e'~ decision in Sadashiv p.»::zz',:'i's Case squareigs""ap:§:>Eiee,to :'g_1e'v present case also.

33. The said decision 'i' eL'£7:(._)x'11:>x_faec:1V'}::%y Bench sf this Ceurt in diseesed of en 19/12/2008. The Divjeieﬁ said case after referring to Court: judgment held at Pa:;é;g{f3;aiiis"?V1__5;: i'§:§A11c.-ws:--

""" aJ:fZa"?"ae"';;'Vf<7iczv;'s ej""'ie'rie Case has to be the principie iaici dawn the HO{l'?§i€' Court in {he abeve _ _vrefez9feriV'ea§'g--%. is no merit in the Contention Qf' fehe Ze'cir'ne§{___eeL:nseE appearingfer respondents that the question cgf campeieney of the * JD{S} wile has issued a whip in §:Eie'.V§:»';*e.::'en£ Case has :19: been queszioned befere Ifiieciiora Comnzissioner 02" in {he Ujfif, petiition u {he arder passed by {he Eéeetion Commissiener {mould Cieariy shew 5,3201: {Awhile ref2:%r*ring {:9 the <:>b_je<:2f:€e§'zs simemenz. is is speegfiealégg reg"e2'2"e& :0 {he C<;m.§eez2e£é{;:'s égff ifze appeiéczrzé sizes}: :3 u:?"2.i,:3 had been isezwsecie by the fﬁisiricé P:*e:~;z}:2ierzi; e:§;'"£:e:' 2% .¥_,,..w4::¢ e0rzsu£z';c1z27en wiziehe {he National President: and the Stazie President <;3fJ1T>{S} party. The order by the ieamed Singie Judge weulci else ihai <1 speegfic COF?.£€'T1ff{)fE has been rCa'seci'1bg; Aif'.:e;"- 5' learned Senior eeuhsel appearing jh2<>:*--»£%_ifeVV w:}::. p€Z.f{'f.OF2,€T than'; in the absence ::3f":U:y 'pI"z:)IU'{;'~?VI_',<'i>3*3_ {he par§:y's Constitution oz'h'.if1e_ TRTuZes-- {hereunder and in the zibsenee €55 aL;f:ho;s*ifs:;{:ien_Hoff any fuheéienary Qf the :0 issu_ee"£he Lehip, the whip eanhei sgaaiéi heave beeh"ea:"zZ'idly issued cannot be the said conientiohthatr ev.eh_ 'thoegh President who hes' g:_§_1_"efseni Case was not _eo'hs'h',_I:L:§i0n or rules of the JD(S)"vpt:r:*g1_: nor 3>_y'vcifc--y~resolL;:%:*i0n to issue 5: whip in £he"§?'t€se'ﬁ; case,' ihesaid Contention has not been CV(}T1,SVlG?.j€l'.6'(Ti.4i;}'§;._U18 Election eemmissioher as Ehelearhetl EECéiO2:i.-.COI7"£I'2'ZiSS€O?1€?' has proceeded 'eh hiéhavé in view of point Na! for q;ietevr>jnin::£h'o'2*z"*framed by the learned Election ..C'em:his,s__ioher wauéd eieariy show that the "Eeez::;zed'EZeeE:ioh Commissioner preeeeded on the shag: éhe State Prestdehz of JD{S} party has .. et:.::horiiy :0 issue 2:; whip' The COTlS§,iiiE£{'l'(}2"1 and Vfhe Ruies Qf JDLS} party which was prodzzeed be ere She Eieczieh €:'emm:'sséeher and {he wrii §)€E[if§iOl'"é weuid eéearig shoze zihaf. Eheeee is he preeisien in {he CC}?ES§f§fl£,§,'fQIE and f§,£I,€3S Q? JB{S} {gram} {2Z,£,§l'§Z{}?§S§?E§ {The Sfeje §>:"eside:':§ 50 issue % _¢,,Mf' » whip. The {earned eozmsei appearing} fo.*."_ respondemls 2 and 3 is also unable to po;7.:ze:e_"o;£:'* ' any provisions on the <:onsI;iIeu£;ion of rules.--Ao}"JoD{S}:"

party that the State PresidenzmofJD{S}"

been authorised under {he 1Veonstizu:;io_:1e '1onc_2"{ef:e""V rules to €SSu(:* whip. '}'?1ef'e . is "a_lso, ouihorisoiion issued 2?) Sioiie Pre's_io£e.fc:»..sQf--* JD{S] party to issue the in t/he'prjVesen:

as no resolution in .bén;:Llf' "been produced. " . ' »_

26. V In iieheovljsezaee :*i'r~1_g 'p;_'o.L:ision in {he Act and e§_»gz.Lzaz::¢n ea Ri1;'Ee_s~_ ;n' tee JD(S] party Pﬁ€s:iLiF:féi"'c'iV}Vf' the party to issue..V.q~i:,:;,:;§1ip,she: uP?fesid'eniV'§could be authorised :'Vonl§}"E;~y 5.o reilfsoézgtiogi passed by the party and no such resoV€u:tion»eisjoftpoeohnzing in the presents ease orioffihe S'3'ai'1e. Presioient of JD(S] party has not

-- beezz 'V€','€{lT?£Z7I'i€d béj}.'ZC>T€ the Election Commissioner Eio subsZ:ohiéo--§e' the eonéention that he was ouiizoifzised by the party to issue a whip. The X 'vE§e(;€2eoA?s~..--€Z'ommissioner has proceeded on {he éffzoz; non~exo.m:noz;ion of the Siate President' .. o[iJI}{S} party who has issued whip in {he present ease is no: fezioé and disobedience éghereof has been proved <:2:z2& {he {earned Sirzgie Judge has proeeedeoﬁ on {he basis Z2135' éhe 2/ohip in fee presenz eose is isszegeri 5:12; {he Siiefe Presidenéi of £353} ggoritgg wad ihis {;'{)Z/Eff has oeeeepieef {he zehip ~10 by {he Sfasie President of the JEXS] pczriy as held in f3;ﬂCZf'£d,€€ Lélifshlﬁi £2. an::;>2'.her es. I}epzs::y~.._» Cemmissiener. Mysere and enihers {ILR 20012 5299}. On perusai sf {he decis en in LaksI1mi's case zeferred (Le czbceeet it ishcie-:7;r in the said case {here V-*Zj£5<:'s;3'.' a-- z~s_;~$az%::':.::g§n.

authorisirzg President Qf the Commitiee {:0 issue {her whip Zs!1er§gV{§:>a*e, i7hse '; Disigricé Congress Presitiefizsb was '---qiziherfised E0 issue the whip and :ehe....sVctid decisi<§fz' -zjiglesvi not Eaid dawn that "every Political party wouid have pezee9'ife:£ssL{se"e[V_~z1gf.aip. In {he absence _ afzy V'n'savcle in {he cons:ciicai§ef{e.€Z--_'_ruZes_ é:§f_£he« gipiiiieciijaarty or in the abse:z;eei:__Ojf arig '<1_u°Lﬁct_isaiiof:g if: their behalf' and 7"é"f?1«§<3'-'ll'7'cQ\"V'ti'2f"'V the Zeamed Single 'JuC'ge V -~ has accepted the whip issVuLede 'President, Qf {he party as 0:

_ .,hgLiidu the scdd Amanda Laicshmfs case is eieegly erfezieezss and therefore, i: is clear that the _Ee»:;mecé Singie Judge erred in hoiding mat the Prgzsidené of JD{S} party had <:1u{hori£y to iss.::e.V_ whip and {he auijhoriiy Q1" {he Siiaie ' z Presicierzsiis, JD[S} pariy in {he present case to issue Lv:h:'p has :20: been prayed. In the absenee of any :::ui;fcz<)r£sca£:e:'ez"ss in Size cc)z'zs:e:7zui;i<:>rzr;:Z ruie Qf JIXS} pczriygg er are; ?'€S{3§L£,§,f{}I1 passed 33;; {he pe::rE;y e:s:sz:F2serisie5.:; Efze Ss'e::e §3?'£33§C?:é3?l§f :13!' me geese; is issue gczsfzisggs em} in she CZ§3iSé;"F'€(f<:' Qf vaiid £.i.?5Z,€§3 /em, a isszieei by CZ{,£{hO?"iS€?C7: person. the eondiiion feif inciirring disqiialifieaiion of disobeging whip dees moi; arise as heid by the Hezfbie Supreme Sadashiu H.Pc2:iii's Case. The Zearnec§:'*SiVr::q§£ei:"' is Judge has erred in heiciirig ifieii' in i;he'e{:'ts:e'--_ {he Henbie Supreme Court. ife' 'V ands frcmii" by group Qt" ii5r::2ier~'_ V Maheir<:isira Leeai '' _ .,5'fili§1"i:Of'i'{y . Me'mb£f%.r--* Disqiialzjficaigion Act ::uridi.._' 'i;he ' "i is not appiieabie ii} iihe" psreseriiiieiisie. perused the decision of ihe" Ceuri; in Sacizzshie H.PaiiL's. 'e;i>:v;Zc;ii.«"C.Ze'<:i=,.*?i'vi,e"'show ihai provisiens Seeiiogri {I}{ '-- Maharashtra Bisqiiaiifieaiion Act is i;ieniiegii'ie,;:i_he QfiS€'C{'iOI'i 3[i]{b} Cf ihe a:Karri€iie;§_q:i&A3eVi _iL:h_iie considering ihe proof cf v'L1"i.S'(1'LiCIii'fiCCi5j:Vi"(311>"v.HOR;E?i€ Supreme Court has cieéiizigi .iii¢:Lir disqualification under ihe "Act the-:?eV'miisiV'be 0: direciion issued and such zgireeiieni either by the pciriy, aghadi or .fr'en'é;_'ie __whie?i {he eoiirieiior proceeded againsi "f3e£Qngs'v.*'?:zr be by any geersen or auihoriiy e::Lii?ie.aizsed in {his beheifi Therefore; ii is eiear ' .. sfihaii ifie ercier Qf' :he {earned Singie Judge Veenfirming ihe order passed by {he {earned Ejieeieien COI?iE?"iiSSiCI2"';€I' d.iSQiiQi§}€§.j§Rg She, (£§§}3€3l§CZ,IE§. wider S€C?f0!'E 3{3}('b} of ihe Aeii eczema: be sigséezizieei eirsci iijfze same is iiabie ie be sei asieie. ,g%eee:"e?z7ng€§;, we pass i§?,«'3'f§'}§i{}§if§iE§} eréier:

The writ appeai is aliswedi. Order ci:1Zec_i. 1 24.2008 passed in W.P.No.2 I 07/ dismissing the wrié peiiiion is set aside.

dated 2.2.2608 yassed big the Sims H Commissiorzer in Corizpiaizzi.

disqizaliifgirzg {he appeliani f Qf {he AC: is set aside. " _

34. Therefore, jibe c:>VAr1.?f.::VV%ii'¢;ii_0'ri._Vpf.iii1é--i<:aiji€ed senior counsel for respondeiiit-%§'Q,§*. Eiéisgisien of the Apex Court is moi appligjabig.-'to':i.ij'¢ having regard to the Act and the Karnaigig: decision of the Divisicm Bencivi is _' aiiso not appiiczable and is ¥€j€C'£€iZi. The by the learned séznior counsel to {$16 g3i'i'€<:§i Jf;Vi1a't5the.é* décision of the Division Bench is per ~ ., ah.<;i th%ii'h'éVdeci.si0n of the iearnad Sirlgie Judge in /2000 dated 2-4/6/2002 has :0 be appiiéd iS.__::élSQ. 'gerréci. Therefore? ail precedentg Cited wiih regai'*:i:£;,:>viih€ ncen~app1iCabiiii3I 0f the decision of the Apax and also the Division Bench Camioi be': appiied in View Vigei" tbs facst that iha €if:<:i:=:«i0:'is of ihej Apfsx £3:/iézri; and iihes

3.«f":»¢ Divisicsn Bench are applieable to the present ease..'aE..sta_a--§1d are also binding precedents.

35. As far as the question as §,0'.§'§h€..T::.hV€.I_%x' 11:1 the ' instant. ease, the whip at Anne;x:ujre beet: 'issvtieéi if:

accordance with the decisions referred ts supxiae i.'e'.."w1*:--eti2eVr'--.. it is in aeeerdanee with law 0r"'ne't:*tis e0nC€r:':w€<3f; of: a vfﬁerusat V of Annexure it is *'ee:tiee;:2'"t:"ts,:t; "xt;rhip'V:has been issued by the President mCi_t:jgf"'[I?istriet Congress Committee}. been issued by an authoris-'Q; of subsection (1) of Sect-me said documents state the direetion of the t 91.4 'Vs 'hat r ..isiR'U.€d rm political 'petrtyv, he rizaterizzt is produced in the evidence with reggtrd to authofitsatisn, In the evidence of the P.W.t, it is A eenversatmn between the State President of 'the and the Distriet Congress is not known ts"«4t,heV__vs2;ieY'witness, P.W¢2 in his evidence has stated the Awhipz been tssuect by him en the basis of the era} é:.1_s_t:'u{:tttet1 sf the President of the State Cengresst He has éﬁse statezt in his mess»e;<;e.mi:2.atie=n that the party high X 3', e.

irrehiel". la the absence of there being any prqof ef authorisation by the political pa1'ty authorising issue the whip, either by oral evidence or by__:;iieeufi;e:ni;2i';'§{l ~ evidence; the only eonclusien that haste be-'éii':'ive'€! est in the instants case is that P.W.2 who has.._iss'ue..r;i' fmi;

been able to establish that he lggd Whip given by the political may be noted that the definatieiifel' urideruthe Act is not restricted toe pOlltlCEll_§l,al"l;;\% level but a party at the ieilslo A political party can have only at the national level as at District or Taluk level. llnfeiet, eould have under its bye laws the _ maihrtser' VV Wl:1iel'1 a whip should be issu'e.d: eat l"'vari.eus levels and a general ' €£,ll'Ll"10l'§.$Vétl'l0f1!zCQulCl be envisaged or specific authorisation to 'pers0'n--'V."L'<:}f;= authority Could be issued as and when ne::ess:::fy,.' l ln eiher 'x¥GféS§ if a whip has its be issueﬁ by a political ll 'paréy, ziheri iii Elia: eeriiexi. iihere {tingle be 3 ggezzerel praei;i<:e er: {)(fr§}'UEIl§l{>i':. leéleweéi E3}? Elie eeliéieal gésriy and 'she same J?

47 their disqualifieatton. Under the eireumstanees, the petitioners cannot be heid to be disqualified underq_th,_e provisions of the Act.

3?'. The first respondent .' extracted the pleadings and eV:e:1enee«in_the ordteg? stelrted that the defence of the petitionerée' not with regard to service of the 59" th'3 fad that the petitioners However, there has been the validity of the whip is record has not been taken fjuiﬁose of determining as to whethenthe issued to the petitioners in 215 much es...wheth_er;_the_fmandatoriy requirements under &_ CIat:J;':5*;:. suh?s:eett_or: (1) of Section 3 of the Act, that that tee-»yx$1r§.,p'is:soed__hy any person or authority, the same must %3e};;nee§:'~' 'ern-.en;;thorisation of the poiiticai party has not been

-- taker: irito eonsideratiorl. There is tetai nonepniieation of 5 Vrrrirezeté errthie aspect of the rnatter. M: Q 48 OPERATIVE PORTION 0? THE 0 R D E R --f 1» I N « WRIT PETITION NOS. 12926»-30 / 201 I."

Uildffl' the cirCumst.anCes, the order is quashed. The déciaration madé by i§CSp{): } (:ij;3IuI¥; N49; E, petitioners are disqualified undrzxi the gﬁroifi-sionsV.€§V§".i:.}:ie:Ac:i;, {S 21130 quashed. Accordingly, th<':'9'*.:;V:}fii petiV£i~:)_ri'sT -éireﬂgxllowed. Parties to bear their owr:"C€>..sts. " ' In View of the EEe;;.tiQ,.;;:$}tt)*-- pg 1'§}:'1_(:1 ':;;: ".29/4/2011? a copy of the Qp§?.;vra'f;3iV*'e_. pdi'ti<f;n_'VV.0f_ éfdér be given to the Counsel for tihu-3:' g}e?;;:f;i0r{er$. .t{'eSV';)0f;dénts. sais:

$3233

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