Karnataka High Court
S Rajendran S/O V. Sitaram vs State Of Karnataka on 31 July, 2017
Equivalent citations: AIR 2018 KARNATAKA 14, 2017 (4) AKR 729
Author: Vineet Kothari
Bench: Vineet Kothari
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R
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 31ST DAY OF JULY 2017
BEFORE
THE HON'BLE Dr.JUSTICE VINEET KOTHARI
WRIT PETITION No.32141/2014
C/W
WRIT PETITION No.7039/2015 (GM-RES)
IN WRIT PETITION No.32141/2014
BETWEEN:
S. RAJENDRAN S/O V. SITARAM
AGED 55 YEARS
EX-MEMBER, KARNATAKA LEGISLATIVE ASSEMBLY
RESIDING AT No.40, 3RD CROSS ROAD
ROBERTSON PET, KOLAR GOLD FIELDS
BANGARPET TALUK, KOLAR DISTRICT.
...PETITIONER
(BY SRI. S. BASAVARAJU, ADV.,)
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF PERSONNEL AND
ADMINISTRATIVE REFORMS
VIDHAN SOUDHA, Dr. AMBEDKAR ROAD
BANGALORE-560 001.
2. JOINT CHIEF ELECTORAL OFFICER
AND EX-OFFICIO JOINT SECRETARY TO
GOVERNMENT, DPAR (ELECTIONS)
VIDHAN SOUDHA, Dr. AMBEDKAR ROAD
BANGALORE-560 001.
3. KARNATAKA GOVERNOR'S SECRETARIAT
UNDER SECRETARY TO HIS EXCELLENCY
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THE GOVERNOR OF KARNATAKA
RAJ BHAVAN, BANGALORE-560 001.
4. SRI. V.S. UGRAPPA
S/O LATE SUBBAIAH
MEMBER, KARNATAKA LEGISLATIVE ASSEMBLY
No.1093, 19TH CROSS, 3RD SECTOR
HSR LAYOUT, BANGALORE-560 102.
5. SRI. K. ABDUL JABBAR
MEMBER, KARNATAKA LEGISLATIVE ASSEMBLY
No.303/2, NARASRAJ ROAD
DAVANAGERE.
6. Dr. JAIMALA RAMACHANDRA
W/O RAMACHANDRA H.M.
MEMBER, KARNATAKA LEGISLATIVE ASSEMBLY
#496, 6TH MAIN, DOLLARS COLONY
R.M.V. 2ND STAGE, BANGALORE- 560 094.
7. SRI. IVAN D'SOUZA
S/O LATE CYPRIAN D'SOUZA
MEMBER, KARNATAKA LEGISLATIVE ASSEMBLY
"LILLY", FATHIMA LANE, KANKANADY POST
MANGALORE-575 002.
8. SRI. IQBAL AHMED SARADAGI
MEMBER, KARNATAKA LEGISLATIVE ASSEMBLY
S/O S. MOHAMMED, #1-1 166/9-E
AIWAN-E-SHAHI AREA, GULBARGA-585102.
...RESPONDENTS
(BY SRI. A.G. SHIVANNA, ADDL. ADVOCATE GENERAL WITH
SRI. T.L. KIRAN KUMAR, AGA FOR R1 & R2
SRI. K. KRISHNA, ADV., FOR R3
SRI. D.R. ANANDEESHWARA, ADV., FOR R4
SRI. A. NAGARAJAPPA, ADV., FOR R5
SRI. H.D. AMARNATHAN & SRI. B.M. ARUN &
SRI. H.S. CHANDRA MOULI, ADV., FOR R6
SRI. KRISHNA MOORTHY D, ADV., FOR R7
SRI. H.M. SIDDARTH, ADV., FOR R8)
THIS W.P. IS FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DECLARE THAT THE
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W.P.No.7039/2015
S. Rajendran Vs. State of Karnataka & Ors.
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RESPONDENTS 4 TO 8 HAVE NO AUTHORITY TO HOLD AND
CONTINUE TO HOLD THE PUBLIC OFFICE OF THE MEMBER,
KARNATAKA LEGISLATIVE COUNCIL, KARNATAKA UNDER
ARTICLE 171(5) OF THE CONSTITUTION OF INDIA & ETC.,
IN WRIT PETITION No.7039/2015
BETWEEN:
P. KODANDARAMIAH
S/O LATE NAGABHUSHAN P
AGED ABOUT 75 YEARS
RESIDING AT No.20
12TH CROSS, 2ND MAIN, J.P. NAGAR
3RD PHASE, BENGALURU-560 078.
...PETITIONER
(BY SRI. REUBEN JACOB, ADV.,)
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF PERSONNEL AND
ADMINISTRATIVE REFORMS
VIDHAN SOUDHA, Dr. AMBEDKAR ROAD
BANGALORE-560 001
BY ITS PRINCIPAL SECRETARY.
2. CHIEF ELECTORAL OFFICER
AND EX-OFFICIO JOINT SECRETARY TO
GOVERNMENT, DPAR (ELECTIONS)
VIDHAN SOUDHA, Dr. AMBEDKAR ROAD
BANGALORE-560 001.
3. KARNATAKA GOVERNOR'S SECRETARIAT
UNDER SECRETARY TO HIS EXCELLENCY
THE GOVERNOR OF KARNATAKA
RAJ BHAVAN, BANGALORE-560 001.
4. K. SIDDARAMAIAH
HON'BLE CHIEF MINISTER OF KARNATAKA
CHIEF MINISTER'S SECRETARIAT
VIDHANA SOUDHA, Dr. AMBEDKAR ROAD
BENGALURU-560 001.
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5. SRI. V.S. UGRAPPA
S/O LATE SUBBAIAH
MEMBER, KARNATAKA LEGISLATIVE ASSEMBLY
No.1093, 19TH CROSS, 3RD SECTOR
HSR LAYOUT, BANGALORE-560 102.
6. K. ABDUL JABBAR
MEMBER, KARNATAKA LEGISLATIVE ASSEMBLY
No.303/2, NARASRAJ ROAD
DAVANAGERE-586101.
7. IVAN D'SOUZA
S/O LATE CYPRIAN D'SOUZA
MEMBER, KARNATAKA LEGISLATIVE ASSEMBLY
"LILLY", FATHIMA LANE, KANKANADY POST
MANGALORE-575 002.
8. IQBAL AHMED SARADAGI
MEMBER, KARNATAKA LEGISLATIVE ASSEMBLY
S/O S. MOHAMMED, #1-1 166/9-E
AIWAN-E-SHAHI AREA, KALBURGI-585102.
9. Dr. JAIMALA RAMACHANDRA
W/O RAMACHANDRA H.M.
MEMBER, KARNATAKA LEGISLATIVE ASSEMBLY
#496, 6TH MAIN, DOLLARS COLONY
R.M.V. 2ND STAGE, BANGALORE- 560 094.
...RESPONDENTS
(BY SRI. A.G. SHIVANNA, ADDL. ADVOCATE GENERAL WITH
SRI. T.L. KIRAN KUMAR, AGA FOR R1 & R2
SRI. D.R. ANANDEESHWARA, ADV., FOR R5
SRI. A. NAGARAJAPPA, ADV., FOR R6
SRI. KRISHNA MOORTHY D, ADV., FOR R7
NOTICE TO R3 & R4 IS D/W VIDE ORDER DATED 23-02-2015
NOTICE TO R8 DULY SERVED VIDE ORDER DATED 02-06-2015
WP DISMISSED AGAINST R9 VIDE ORDER DATED 23-02-2015)
THIS W.P. IS FILED UNDER ARTICLES 226 & 227 OF THE
CONSTITUTION OF INDIA PRAYING TO DECLARING THAT THE
RESPONDENTS 5 TO 8 HAVE NO AUTHORITY TO HOLD AND
CONTINUE TO HOLD THE PUBLIC OFFICE OF THE MEMBER,
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KARNATAKA LEGISLATIVE COUNCIL, KARNATAKA BY ISSUING A
WRIT OF QUO WARRANTO & ETC.,
THESE W.Ps. COMING ON FOR PRELIMINARY HEARING
THIS DAY, THE COURT MADE THE FOLLOWING:-
ORDER
Mr. S. Basavaraju, & Mr. Reuben Jacob, Advs. for Petitioners Mr. A.G. Shivanna, Addl. Advocate General with Mr. T.L. Kiran Kumar, AGA Mr. K. Krishna Mr. D.R. Anandeeshwara, Mr. A. Nagarajappa, Mr. H.D. Amarnathan, Mr. B.M. Arun, Mr. H.S. Chandra Mouli, Mr. Krishna Moorthy D, Mr. H.M. Siddarth, Advocates for Respondents.
1. These two writ petitions have been filed by Mr.S.Rajendran, Ex-M.L.A and Mr.P.Kodandaramaiah, retired IPS Officer & former Member of Parliament (Lok Sabha), challenging the nomination of the Respondents namely, Mr.V.S.Ugrappa, Mr.K.Abdul Jabbar, Dr.Jayamala Ramachandran, Mr.Ivan D'Souza & Mr.Iqbal Ahmed Saradagi by the Governor to the Karnataka Legislative Council of the State under the provisions of Article 171(5) of the Constitution of India.
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2. The petitioners have sought to raise a contention in these two writ petitions that none of these Respondents satisfies the criteria and qualification delineated under Article 171(5) of the Constitution of India. Comparing the previous composition of the Legislative Council in paragraph-5 of W.P.No.32141/2014, the petitioners have given some names along with their cultural and literacy background and have submitted that none of the present Respondents nominated by the Governor of the State under Article 171 of the Constitution of India has such qualifications and merely because of their affiliation of a political party, they have been so nominated to the Legislative Council. The Upper House of the State Legislature, which is suppose to be the Think Tank of the State, therefore, only the persons with such high background of art, culture, social service and literature etc., should be so nominated.
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3. On the other hand, Mr.A.G.Shivanna, Addl.Advocate General and other learned counsels appearing for the Respondents have raised a preliminary objection about the maintainability of the present writ petitions referring to Article 163 of the Constitution of India. The learned Addl.A.G. submitted before the Court that it is the discretion of the Governor of the State to nominate the remainder of the member as per Article 171(3) of the Constitution of India, which prescribes the total number of Legislative Council of the State and clause (c) thereof, gives a discretion of the Governor of the State to nominate such number of member as per clause (5), which, in turn stipulates that such persons nominated under clause 3(e) of Article 171 of the Constitution of India, should be the persons having the special knowledge or practical experience in the field of Science, Art, Literature, co-operative movement and social service and therefore, the learned counsels have submitted that the present petitions are Date of Order 31-07-2017 W.P.No.32141/2014 c/w W.P.No.7039/2015 S. Rajendran Vs. State of Karnataka & Ors. 8/15 not maintainable and deserves to be dismissed at the threshold.
4. The relevant Article 163 and Article 171 of the Constitution of India are quoted below for ready reference:-
"163. Council of Ministers to aid and advise Governor - (1) There shall be a council of Ministers with the chief Minister at the head to aid and advise the Governor in the exercise of his functions, except in so far as he is by or under this Constitution required to exercise his functions or any of them in his discretion.
(2) If any question arises whether any matter is or is not a matter as respects which the Governor is by or under this Constitution required to act in his discretion, the decision of the Governor in his discretion shall be final, and the validity of anything done by the Governor shall not be called in question on the ground that he ought or ought not to have acted in his discretion (3) The question whether any, and if so what, advice was tendered by Ministers to the Date of Order 31-07-2017 W.P.No.32141/2014 c/w W.P.No.7039/2015 S. Rajendran Vs. State of Karnataka & Ors.9/15
Governor shall not be inquired into in any Court.
171. Composition of the Legislative Councils. -(1) The total number of members in the Legislative Council of a State having such a Council shall not exceed [one-third] of the total number of members in the Legislative Assembly of that State:
Provided that the total number of members in the Legislative Council of a State shall in no case be less than forty (2) Until Parliament by law otherwise provides, the composition of the Legislative Council of a State shall be as provided in clause (3). (3) Of the total number of members of the Legislative council of a State -
(a) as nearly as may be, one third shall be elected by electorates consisting of members of municipalities, district boards and such other local authorities in the State as Parliament may by law specify;
(b) as nearly as may be, one twelfth shall be elected by electorates consisting of persons residing in the State who have been for at least three years graduates of any university in the territory of India or have been for at least three years in possession of qualifications Date of Order 31-07-2017 W.P.No.32141/2014 c/w W.P.No.7039/2015 S. Rajendran Vs. State of Karnataka & Ors.10/15
prescribed by or under any law made by Parliament as equivalent to that of a graduate of any such university;
(c) as nearly as may be, one twelfth shall be elected by electorates consisting of persons who have been for at least three years engaged in teaching in such educational institutions within the State, not lower in standard than that of a secondary school, as may be prescribed by or under any law made by Parliament;
(d) as nearly as may be, one third shall be elected by the members of the Legislative Assembly of the State from amongst persons who are not members of the Assembly;
(e) the remainder shall be nominated by the Governor in accordance with the provisions of clause (5).
(4) The members to be elected under sub clauses
(a), (b) and (c) of clause (3) shall be chosen in such territorial constituencies as may be prescribed by or under any law made by Parliament, and the election under the said sub clauses and under sub clause (d) of the said clause shall be held in accordance with the system of proportional representation by means of the single transferable vote.
Date of Order 31-07-2017 W.P.No.32141/2014 c/w W.P.No.7039/2015 S. Rajendran Vs. State of Karnataka & Ors. 11/15 (5) The members to be nominated by the Governor under sub clause (e) of clause (3) shall consist of persons having special knowledge or practical experience in respect of such matters as the following, namely:-
Literature, science, art, co operative movement and social service".
5. Upon perusal of the averments made in the writ petitions as well as the Statement of Objections filed by the Respondents and after a brief hearing of the matter, this Court is of the opinion that the present petitions does not require any interference by this Court and are not even maintainable.
6. Firstly, the jurisdiction to hold any such enquiry into the material available before the Governor while making such nomination is prohibited under Article 163(3) of the Constitution of India. Article 163(2) of the Constitution of India stipulates that it shall be in the discretion of the Governor which shall be final and the validity of anything done by the Governor Date of Order 31-07-2017 W.P.No.32141/2014 c/w W.P.No.7039/2015 S. Rajendran Vs. State of Karnataka & Ors.12/15
in this regard shall not be called in question on the ground that he ought or ought not to have acted in his discretion. Sub-clause(3) of Article 163 further prohibits that no Court shall enquire into the advice tendered by Council of Ministers to the Governor for exercise of such discretion, as the Governor is expected to act on the advice of Council of Ministers under the said Article.
7. The allegations and the grounds raised in the present writ petitions that none of the aforesaid nominated members or the Respondents satisfy or comply with the parameters laid in Article 171(3) of the Constitution of India are also essentially vague and bald grounds.
8. A bare perusal of the fields enumerated under Article 171(5) of the Constitution of India would reveal that the fields from which such persons can be picked up are wide and vast enough to include within its ambit, even the persons having their membership, Date of Order 31-07-2017 W.P.No.32141/2014 c/w W.P.No.7039/2015 S. Rajendran Vs. State of Karnataka & Ors. 13/15 lineage and belonging to even a political party and a member of particular political party is not excluded from the area of fields to be nominated by the Governor under the said Article 171(5) of the Constitution of India.
9. The fields like Literature, Science, Art and co- operative movement and social service are such activities of the Society which the persons of a political party are not only expected to be in, but they may or may not belong to one or more of these fields. Therefore, making any enquiry in the nature of any dissection of these fields is fraught with serious consequence and this kind of enquiry cannot be undertaken by this Court in exercise of its jurisdiction under Article 226 of the Constitution of India.
10. Therefore, not only there is a bar of jurisdiction contained under Article 163 of the Constitution of India, but the nature of enquiry Date of Order 31-07-2017 W.P.No.32141/2014 c/w W.P.No.7039/2015 S. Rajendran Vs. State of Karnataka & Ors. 14/15 envisaged in the present petitions also, is simply ruled out by a bare perusal of the aforesaid provisions of Article 163 contained in the Constitution of India.
11. The present writ petitions are nothing but an effort to settle the personal and political scores and which the petitioners have sought to raise before this Court and have sought to invoke the extra jurisdiction of this Court not only for an enquiry in this regard, which is not only constitutionally prohibited but would have led this Court to the unknown terrain and enquire into the scope of limitation of specified fields under Article 171(5) of the Constitution of India, which this Court should advisedly resist from.
12. Therefore, this Court is of the considered opinion that the present writ petitions are accordingly misconceived and deserves to be dismissed.
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13. The writ petitions are accordingly dismissed. No costs.
Sd/-
JUDGE Srl.