Patna High Court
Veterans Forum For Transparency In ... vs The State Of Bihar on 16 August, 2023
Bench: Chief Justice, Partha Sarthy
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.16611 of 2021
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Veterans Forum for Transparency in Public Life through its General Secretary
namely Wing Commander (Retd.) Bishwanath Prasad Singh, aged about 71
years, Male, Son of Late R.N. Singh, R/o PNT Colony No.2, Dahiyawan,
Chapra, PS-Chapra, District-Saran.
... ... Petitioner/s
Versus
1. The State of Bihar through Chief Secretary, Government of Bihar, Patna.
2. The Additional Chief Secretary, General Administration Department,
Government of Bihar, Patna.
3. The Secretary, Food and Consumer Protection Department, Govt. of Bihar,
Patna.
4. The Additional Secretary to the Government, Food and Consumer Protection
Department, Govt. of Bihar, Patna.
5. Three Men Selection Committee through its Chairman, Minister, Food and
Consumer Protection Department, Govt. of Bihar, Patna.
6. The Secretary, Co-operative Department, Govt. of Bihar, Patna.
7. The Special Secretary to the Government, Food and Consumer Protection
Department, Govt. of Bihar, Patna.
8. Vidyanand Vikal Son of Late Raghubir Ram Resident of Village-Khanet,
P.O.-Panwar, P.S.-Pawna, District-Bhojpur.
... ... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Dinu Kumar, Advocate
Ms. Ritika Rani, Advocate
Mr. Ritu Raj, Advocate
For the Respondent/s : Mr.S. Raza Ahmad, AAG-5
Mr. Vishambhar Prasad, AC to AAG-5
Mr. Rajesh Kumar, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE PARTHA SARTHY
CAV JUDGMENT
(Per: HONOURABLE THE CHIEF JUSTICE)
Date : 16-08-2023
The above Public Interest Litigation has been filed
challenging the appointment of the 8th Respondent as the
Chairman of the Bihar State Food Commission (hereinafter
Patna High Court CWJC No.16611 of 2021 dt. 16-08-2023
2/9
referred to as the 'Commission'), seeking a writ of quo warranto.
2. We have heard Shri Dinu Kumar, learned
counsel for the petitioner and Shri S.Raja Ahmad, learned
Government Advocate for the respondents-State.
3. Learned counsel for the petitioner submits that
the appointment of the 8th Respondent is in conflict with Section
16(3) of the National Food Security Act, 2013 and Rule 5 of the
Bihar State Food Commission Rules, 2014. The appointment has
been made without any public advertisement and there is
absolutely no transparency in the selection conducted. It is argued
that the 8th Respondent is a politician and is not qualified to be
appointed to the post which requires some expertise and
experience in the matter of providing for food and nutrition to the
downtrodden. It is pointed out that the bio-data of the 8 th
Respondent was received even before the selection commenced.
There was no person in consideration other than the 8 th
Respondent. Learned counsel would rely on the decisions of the
Hon'ble Supreme Court in Namita Sharma vs. Union of India;
(2013) 1 SCC 745 and Techi Tagi Tara v. Rajendra Singh
Bhandari & Ors.; (2018) 11 SCC 734, to contend that the
appointment made is quite in contravention of the principles laid
down in the aforesaid decisions.
Patna High Court CWJC No.16611 of 2021 dt. 16-08-2023
3/9
4. The learned Government Advocate, on the other
hand, takes serious umbrage at the submissions that the 8 th
Respondent is a politician and hence, disentitled to be appointed
to the post. The 8th Respondent has wide experience in public
affairs and was also the Chairman of the Scheduled Caste
Commission of Bihar and has a long history of public service,
which makes him imminently suitable for the post. The
appointment to the post of the Commission statutorily created
does not go by public advertisement and hence, a Selection
Committee was appointed for proper recommendation. The
Selection Committee had called for recommendations from
various Departments, which was not fruitful. It was in the above
circumstance that the 8th Respondent was appointed which cannot
be faulted and he has the necessary experience and expertise to
handle the post of Chairman of the Commission.
5. By Annexure-2 dated 06.04.2017, a Selection
Committee is constituted whose Chairman was the Minister of
the Food & Consumer Protection Department, with the Principal
Secretaries of the Food & Consumer Protection Department and
of the Co-operative Department as its Members. The post of
Chairman fell vacant on the death of the earlier Chairman on
19.06.2019. On 03.12.2019, Annexure-6 letter was issued to the Patna High Court CWJC No.16611 of 2021 dt. 16-08-2023 4/9 Secretary of the General Administration Department; Home (Special) Department; Social Welfare Department, Co-operative Department, Health Department, Agriculture Department and Human Rights Commission to make recommendations for the post. On the recommendation of the Selection Committee, Annexure-8 notification was issued by which the 8 th Respondent was appointed, under Section 7 of the Bihar State Food Commission Rule, 2014, as the Chairman of the Commission. It is very evident that there was no recommendations made from the various Departments and in that circumstance, the 8 th Respondent was appointed.
6. The essential qualification for appointment as Chairman of the Commission as is prescribed in the National Food Security Act, 2013, reads as follows:-
"16(3)(a) who are or have been member of the All India Services or any other civil Services of the Union or State or holding a civil post under the Union or State having knowledge and experience in matters relating to food security, policy making and administration in the field of agriculture, civil supplies, nutrition, health or any allied field; or
(b) of eminence in public life with wide knowledge and experience in agriculture, law, human rights, social service, management, nutrition, health, food policy or public administration; or
(c) who have proven record of work relating to the improvement of the food and nutrition rights of the poor.
7. This Court fully agrees with the submission of Patna High Court CWJC No.16611 of 2021 dt. 16-08-2023 5/9 the Government Advocate that it is not proper for the petitioner to categorise the 8th Respondent as a politician and thus, for that reason alone, deem him to be disabled from being appointed as the Commission.
8. The Counter affidavit filed on behalf of the State specifically refers to the experience of the 8 th Respondent in social work, human rights etc and the 8th Respondent having occupied the post of Chairman of the Bihar State Scheduled Caste Commission. The bio-data of the 8 th Respondent, produced at page 76-77, also speaks of the vast experience in social work and public affairs.
9. The petitioner has relied on two decisions of the Hon'ble Supreme Court to challenge the selection. Namita Sharma (supra) was concerned with the appointment of the Chief Information Commissioner under the Right to Information Act, 2005. The Chief Information Commissioner and the Information Commissioner under Section 12(5) and the State Commissioners under Section 15(5), were to be persons of eminence in public life with wide knowledge and experience in law, science and technology, social service, management, journalism, mass media or administration and governance. It was also stipulated that they shall not be Members of the Parliament Patna High Court CWJC No.16611 of 2021 dt. 16-08-2023 6/9 or Members of the Legislature of any State or Union Territory. The Hon'ble Supreme Court having considered the issue raised, held that Sections 12(5) and 15(5) of the Right to Information Act, 2005 are constitutionally valid, but, however, only by reading into the expression 'knowledge and experience', to mean and include a basic degree in the respective field and the experience gained thereafter. The said decision, however, was reviewed in Union of India v. Namita Sharma; (2013) 10 SCC 359 and the provisions were held to be constitutionally valid without the rider and it was held so in Paragraphs 39.4 and 39.5, which are as follows:-
"39.4. We further direct that persons of eminence in public life with wide knowledge and experience in all the fields mentioned in Sections 12(5) and 15(5) of the Act, namely, law, science and technology, social service, management, journalism, mass media or administration and governance, be considered by the Committees under Sections 12(3) and 15(3) of the Act for appointment as Chief Information Commissioner or Information Commissioners.
39.5. We further direct that the Committees under Sections 12(3) and 15(3) of the Act while making recommendations to the President or to the Governor, as the case may be, for appointment of Chief Information Commissioner and Information Commissioners must mention against the name of each candidate recommended, the facts to indicate his eminence in public life, his knowledge in the particular field and his experience in the particular field and these facts must be accessible to citizens as part of their right to information under the Act after the appointment is made."
Patna High Court CWJC No.16611 of 2021 dt. 16-08-2023 7/9 Though MP's and MLA's were not to be Chairpersons it was declared that the prohibition is only in so far as such persons, if appointed, continuing in the houses of the peoples' representatives. This imminently shuts out the argument of the learned counsel for the petitioners against the 8th Respondent; that he is a politician.
10. Techi Tagi Tara (supra) was again a case in which the Hon'ble Supreme Court considered the appointment of persons to the State Pollution Control Board, which was with the avowed object of protection and improvement of environment and safeguarding of forest and wild life. The Chairman of the State Board, under Section 4(2) of the Water (Prevention and Control of Pollution) Act, 1974 and Section 5(2) of the Air (Prevention and Control of Pollution) Act, 1981, was to be a person having special knowledge or practical experience in respect of matters relating to environmental protection or a person having knowledge and experience in administering institutions, dealing with the matters aforesaid. The learned Judges noticed many decisions of the Supreme Court and specifically the Menon Committee and held that expert and professional appointment to the State Pollution Control Boards should be geared towards establishing a professional body with Patna High Court CWJC No.16611 of 2021 dt. 16-08-2023 8/9 multifarious tasks intended to preserve and protect the environment; consisting of experts. The learned Judges directed the States to frame appropriate guidelines or recruitment rules within six months considering the institutional requirements of the SPCBs and the law laid down by the statute.
11. The decisions cited at the Bar, according to us, do not vitiate the appointment of the 8 th Respondent, who has wide experience in public affairs and dealing with the down trodden and the marginalised people among the citizenry. We also have to notice that it is the politician who works among the masses and are often chosen by the citizenry to be their representatives in the Legislature and the Parliament; giving them the authority to govern this land. There can be no disability found on a politician, especially going by the qualifications required for the appointment of the Chairperson of the instant Commission.
12. As far as the selection process is concerned, the counter affidavit of the State has specifically referred to the recommendations called for, from the various Departments. Only in the context of there being no recommendation from any of the Departments that the 8th Respondent was appointed. The mere fact that the 8th Respondent's bio-data was available with the Department even prior to calling for recommendations, does not Patna High Court CWJC No.16611 of 2021 dt. 16-08-2023 9/9 disqualify him.
13. The Selection Committee itself was constituted in 2017 and it has ex officio members. The existing Chairperson expired and there was a vacancy in the Commission. The fact that a bio-data was forwarded by the 8 th Respondent to the concerned Department, does not necessarily bring forth any illegality. The fact that the only person in the selection was the 8 th Respondent was merely fortuitous and there is no mandate on the State to carry out public advertisement, especially when a Selection Committee was appointed which could device the method by which the search of suitable hands could be made and recommendations given to the Government.
14. We find absolutely no reason to entertain the Public Interest Litigation and reject the same.
(K. Vinod Chandran, CJ) Partha Sarthy, J: I agree.
(Partha Sarthy, J) Sujit/-
AFR/NAFR NAFR CAV DATE 08.08.2023 Uploading Date 17.08.2023 Transmission Date