Bombay High Court
Gurudas Mangruji Kamdi vs The Honble Chancellor Of Rashtrasant ... on 8 October, 2014
Author: B.R. Gavai
Bench: B.R. Gavai, V.M. Deshpande
1 WP4001-14.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
WRIT PETITION No.4001/2014
Gurudas Mangruji Kamdi,
Aged 40 years, Occ: Service,
R/o Bharat Niwas, Omnagar,
Bhiwapur Ward, Chandrapur. .. PETITIONER
.. Versus ..
1. The Hon'ble Chancellor of
Rashtrasant Tukdoji Maharaj
Nagpur University,
Raj Bhawan, Malabar Hills,
Mumbai.
2. State of Maharashtra through
its Secretary, Department of
Higher and Technical Education,
Mantralaya, Mumbai -32.
3. Rashtrasant Tukdoji Maharaj
Nagpur University, Nagpur
through its Registrar,
Civil Lines, Nagpur.
4. Shri Anup Kumar,
The Divisional Commissioner and
Incharge Vice-Chancellor of
Rashtrasant Tukdoji Maharaj
Nagpur University, Civil Lines,
Nagpur. .. RESPONDENTS
Sunil s/o Gayaprasad Mishra,
Aged 44 years, Occ: Service,
R/o 3, Ashirwad Theatre
Complex, Great Nag Road,
Nagpur 440 003. .. APPLICANT/
INTERVENOR
::: Downloaded on - 10/10/2014 10:59:24 :::
2 WP4001-14.odt
Mr. B.G. Kulkarni, Advocate for Petitioner.
Mr. Sunil Manohar, Senior Advocate with Mr.A.A.Naik, Advocate
for Respondent No.1.
Mrs. B.H. Dangre, Government Pleader for Respondent no.2.
Mr. P.B. Patil, Advocate for Respondent no.3.
Mr. Anand Parchure, Advocate for Respondent no.4.
Mr. Sunil G. Mishra, in person- Applicant/Intervenor.
Mr. M.G. Bhangde, learned Senior Counsel/Amicus Curiae.
...
CORAM : B.R. GAVAI & V.M. DESHPANDE, JJ.
DATE OF RESERVING THE JUDGMENT : SEPTEMBER 25, 2014.
DATE OF PRONOUNCING THE JUDGMENT: OCTOBER 08, 2014.
JUDGMENT ( per B.R. Gavai, J.)
1. Rule. Rule made returnable forthwith. Heard finally by consent of learned counsel appearing for the parties.
2. An important question as to the scope of, powers of the Hon'ble Chancellor to appoint a person to act as a Vice Chancellor as an interim measure, as provided in sub-section (7) of Section 12 of the Maharashtra Universities Act, 1994 arises for consideration in the present writ petition.
3. The respondent no.3- Rashtrasant Tukdoji Maharaj Nagpur University is duly established in accordance with the provisions of the Maharashtra Universities Act, 1994 (hereinafter referred to as the "said Act" for the sake of brevity). Dr. V.S. Sapkar was working as a Vice Chancellor, of respondent no.
3,who tendered his resignation on 30.03.2014. As such the ::: Downloaded on - 10/10/2014 10:59:24 ::: 3 WP4001-14.odt Hon'ble Chancellor vide an order dated 30.03.2014 appointed the respondent no.4- Shri Anup Kumar, who is working as the Divisional Commissioner, Nagpur, to act as a Vice Chancellor of the respondent no.3- University in addition to his own duties as Divisional Commissioner, with immediate effect till further orders.
4. The petitioner who is a Member of the Senate of the Constituency, respondent no.3- University from the Registered Graduates has approached this Court questioning the appointment of the respondent no.4 made by the Hon'ble Chancellor to act as a Vice Chancellor of the respondent no.3- University.
5. We have heard Mr. B.G. Kulkarni, learned counsel for the petitioner, Mr. Sunil V. Manohar, learned senior counsel for the Hon'ble Chancellor and the intervenor in person. Since an important question of law was involved, we had requested Mr. M.G. Bhangde, learned Senior Counsel to assist us as an Amicus Curiae which request was graciously accepted by Mr. Bhangde , learned Senior Counsel. We had also the benefit of his valuable assistance.
6. It is the basic contention of the petitioner that in ::: Downloaded on - 10/10/2014 10:59:24 ::: 4 WP4001-14.odt exercise of the powers under clause (d) of sub-section 3A, the State Government has prescribed essential as well as desirable qualification, vide notification dated 25.05.2009. It is contended that the respondent no.4 does not possess the essential qualification as provided under the said notification. It is further the submission of the petitioner that in view of sub-section 8 of Section 12, the Vice Chancellor is required to be a whole-time salaried officer of the University. It is submitted that the respondent no.4 has been appointed to act as a Vice Chancellor in addition to his own duties as a Divisional Commissioner and as such the appointment is in violation of the provisions of sub-
section 8 of Section 12 of the said Act.
7. Mr. Kulkarni, learned counsel for the petitioner submits that word "suitable" has been used at various places in sub-sections of Section 12 of the Act and, therefore, the word "suitable" will have to be given a meaning that a person who is eligible and suitable. The reliance in this respect is placed on the decision of the Apex Court in the case of Bhogilal Chunilal Pandya .vs. State of Bombay reported in AIR 1959 Supreme Court 356. The learned counsel further submits that all sub-
sections of a section are required to be read together and if all the sub-sections of Section 12 of the said Act are read together, the only conclusion that would be arrived at is that a person ::: Downloaded on - 10/10/2014 10:59:24 ::: 5 WP4001-14.odt who can be appointed even as a acting Vice Chancellor must also possess the necessary qualifications as is prescribed under clause (d) of sub-section 3A of Section 12 of the Act. The reliance in this respect is placed on the judgment of the Apex Court in the case of Madanlal Fakirchand Dudhediya .vs. Shree Changdeo Sugar Mills reported in AIR 1962 Supreme Court 1543.
8. As against this, Mr. Sunil Manohar, learned Senior Counsel appearing on behalf of the Hon'ble Chancellor submits that the power to appoint the regular Vice Chancellor is distinct than the power of the Hon'ble Chancellor to appoint a person as acting Vice Chancellor, under sub-section 7 of Section 12 of the said Act. The learned Senior Counsel submits that the situations and considerations for exercise of the powers to appoint the regular Vice Chancellor and the acting Vice Chancellor are totally different. It is submitted that the power to appoint a regular Vice Chancellor for a period of 5 years is to be exercised by following the procedure prescribed under sub-sections 1 to 4 of Section 12 of the said Act. However, the power to appoint a person as acting Vice Chancellor arises because of the exigencies mentioned in clauses (a) to (e) of sub-section 7 of Section 12. It is submitted that the said power is to be exercised only as an interim measure.
::: Downloaded on - 10/10/2014 10:59:24 :::6 WP4001-14.odt
9. Mr. Manohar submits that if the contention of the petitioner that only a person who possesses the necessary educational qualifications and experience is only to be appointed as an acting Vice Chancellor is to be accepted, the same would make clause (a) of sub-section 7 of Section 12 of the said Act redundant. The learned Senior Counsel submits that if the contention of the petitioner is to be accepted then in an eventuality the Committee appointed under sub-section 1 of Section 12 is unable to recommend any name finding that none of the them possesses necessary experience and qualification, then it will be impossible for the Hon'ble Chancellor to exercise the powers under sub-section 7, inasmuch as no person possessing the necessary qualification and experience would be available. The learned Senior Counsel further submits that similarly if a vacancy arises in the office of the Vice Chancellor temporarily because of leave, illness or other causes, normally a Pro-Vice Chancellor is appointed to act as an acting Vice Chancellor. However, the eligibility criteria for appointment of the Vice Chancellor and the Pro-Vice Chancellor are totally different. It is, therefore, submitted that if the contention of the petitioner is to be accepted, then the Hon'ble Chancellor would also not be in a position to appoint a Pro-Vice Chancellor as an acting Vice Chancellor.
::: Downloaded on - 10/10/2014 10:59:24 :::7 WP4001-14.odt
10. Mr. Manohar further submits that the power to be exercised under sub-section 7 of Section 12 of the said Act , is a power to be exercised in an emergency. It is submitted that there may be numerous situation like floods, fire riots, strikes, arson, internal politics causing a log-jam in administration and proper functioning of the University, thereby causing loss of faith and credibility of the University and in such a situation the incumbent of the office of the Vice Chancellor may resign, thereby causing vacancy in the said office. It is submitted that in such an emergency, if a Vice Chancellor is required to find a person with the educational eligibility and the requisite experience, it may not be possible for such a person to deal with an emergent situation and, therefore, the power has to be construed as a power which enables the Hon'ble Chancellor to appoint a person who is suitable to deal with such exigencies.
11. Mr. Manohar further submits that upon a harmonious construction of various provisions of the said Act, it would be clear that the Legislature never intended that the educational qualifications etc. prescribed for regular appointment of a Vice Chancellor would ipso facto apply to the appointment of the acting Vice Chancellor. The learned Senior Counsel submits that Section 13 deals with appointment of Pro-Vice Chancellor. It is ::: Downloaded on - 10/10/2014 10:59:24 ::: 8 WP4001-14.odt submitted that sub-section 5 of the said Section provides that when the office of the Pro-Vice Chancellor falls vacant or when the Pro-Vice Chancellor is, by reason of illness or absence of any other cause, unable to perform the duties of his office, the Hon'ble Chancellor upon the recommendation of the Vice Chancellor may appoint a suitable person qualified to be appointed as Pro-Vice Chancellor to officiate as Pro-Vice chancellor, till the Pro-Vice Chancellor resumes office. It is submitted that Section 17 of the said Act deals with the appointment of Registrar. It is provided that when the post of the Registrar has remained vacant for a period of six months, the State Government shall appoint on deputation, a suitable person possessing the qualification prescribed by the University Grants Commission, to perform the duties of the Registrar for a period of not more than one year at a time and not more than three years in the aggregate. It is submitted that, however, in sub-section 4 of the said section it is provided that, when the Registrar is unable to perform his duties for a period not exceeding six months, the Vice Chancellor shall appoint a suitable person to officiate as Registrar until the Registrar resumes duties. It is further submitted that section 18 deals with the appointment of Controller of Examinations. Proviso to sub-
section 1 (a) provides that if the post has remained vacant for a period of six months, the State Government shall appoint, on ::: Downloaded on - 10/10/2014 10:59:24 ::: 9 WP4001-14.odt deputation, a suitable person having prescribed qualifications to perform the duties of the Controller. It is further submitted that sub-section 1 of Section 19 deals with the appointment of Librarian. If the post of Librarian falls vacant, such duties are to be performed, for the time being by such person as the Vice Chancellor may appoint for the purpose. It is further submitted that Section 50 of the Act deals with Casual Vacancy in the office of a Member of the Standing Committee. It provides that such vacancy shall be filled in by nomination of a person by the Standing Committee. Sub-section (1) of Section 50 provides that the person so nominated shall be a person who is otherwise eligible to be elected on the same category. The learned Senior Counsel, therefore, submits that wherever the Legislature intended that the person to officiate on a post by way of interim measure must possess the necessary eligibility or qualifications, the Legislature has specifically provided and wherever it did not find it necessary, it did not provide so. It is submitted that in sub-section 7 of Section 12 of the said Act, the Legislature has intentionally not provided that a person suitable to be appointed as an acting Vice Chancellor must also possess educational eligibility and the requisite experience as that of a regular Vice Chancellor.
12. Mr. Manohar submits that wherever Legislature used ::: Downloaded on - 10/10/2014 10:59:25 ::: 10 WP4001-14.odt different words, the provisions will have to be construed differently. The learned Senior Counsel in this regard relies on the judgment of the Apex Court in the case of DLF Qutab Enclave Complex Educational Charitable Trust .vs. State of Haryana and others reported in (2003) 5 Supreme Court Cases 622.
13. Mr. Manohar further submits that if the contention of otherwise the petitioner is to be accepted, then the words "that he also satisfies the requisite qualifications" would be required to be read in sub-section 7 of Section 12 of the Act which is not permissible in law. The reference in this respect is made to the judgment of the Apex Court in the case of Union of India .vs. Namit Sharma reported in (2013) 10 Supreme Court Cases 359.
14. The learned Senior Counsel further submits that the apprehension that if it is not read that only a person with requisite educational qualifications is to be appointed, then there is possibility of the power being misused , is without substance.
It is submitted that power is not unguided, but the guidelines for exercise of the powers are provided in sub-section 7 itself. It is submitted that the power is to be exercised by the Hon'ble Chancellor to meet certain exigencies and the Hon'ble ::: Downloaded on - 10/10/2014 10:59:25 ::: 11 WP4001-14.odt Chancellor has to exercise his best judgment to appoint a person who is suitable to meet that particular exigency. It is submitted that suitability will have to be judged considering the purpose sought to be achieved. The learned Senior Counsel submits that the word "suitability" is not vague and the same can be understood by any man of experience and that suitability has to be judged on the facts of each case. The learned Senior Counsel submits that the power is exercised by none else than the Hon'ble Chancellor and it will have to be presumed that the power will be exercised in furtherance of the object for which it is posed. The reliance in this respect is placed on the judgments of the Apex Court in the case of M/s Pannalal Binjraj .vs. Union of India reported in AIR 1957 S.C. 397;
S.P. Jinadathappa .vs. R.P. Sharma and ors reported in AIR 1961 Supreme Court 1523 and in the case of Parvez Qadir .vs. Union of India reported in AIR 1975 Supreme Court 446.
15. Mr. Manohar, further submits that merely because there is possible misuse of power, cannot be a ground for holding the provision to be ultra vires. Reliance in this respect is placed on the judgment of the Apex Court in the case of Sushil Kumar Sharma .vs. Union of India and others reported in (2005) 6 Supreme Court Cases 281 and in the case of Ajit ::: Downloaded on - 10/10/2014 10:59:25 ::: 12 WP4001-14.odt Kumar Nag .vs. General Manager (PJ), Indian Oil Corporation Ltd. reported in (2005) 7 Supreme Court Cases
764.
16. Mr. Manohar further submits that the perusal of the notification issued in exercise of powers vested in clause (d) in sub-section 3A of Section 12 would show that the Screening Committee itself is empowered to relax any of the conditions in case of the deserving candidate. It is submitted that if the contention of the petitioner is to be accepted, then such a Committee which is only to assist the Hon'ble Chancellor in making the appointment, would be empowered to relax the condition of an eligibility. However, the Hon'ble Chancellor who is appointing authority, would not be able to do so.
17. Mr. Manohar further submits that the contention that the acting Vice Chancellor must also be whole- time salaried officer is without any substance. He submits that perusal of sub-
sections 9 to 13 would make it clear that they are applicable to the acting Vice Chancellor. The learned Senior Counsel, therefore, submits that the petition is without substance and is liable to be dismissed.
18. Mr. Bhangde, learned amicus on the contrary submits ::: Downloaded on - 10/10/2014 10:59:25 ::: 13 WP4001-14.odt that perusal of various sub-sections of Section 12 of the said Act would reveal that the said Section vests only one power i.e. to appoint a Vice Chancellor. He submits that the power to appoint regular Vice Chancellor is not different than the power to appoint the acting Vice Chancellor. It is submitted that the difference is only in respect of the manner in which that power is to be exercised. It is submitted that while exercising the power to appoint regular Vice Chancellor, the Hon'ble Chancellor is required to follow the procedure prescribed under sub-sections 1 to 4. However, while making an appointment of the acting Vice Chancellor, he need not follow that procedure. It is submitted that this is the only difference. The learned amicus further submits that the requirement regarding educational qualifications, experience is the same whether it be regular Vice Chancellor or the acting Vice Chancellor.
19. The learned amicus submits that the word "suitable" is used at five times in sub-section 7. It is submitted that if at first four places the suitability means suitability with eligibility, then the same meaning must be given at fifth place i.e. at sub-section
7. The learned amicus relies on the judgment of the Apex Court in the case of K.N. Guruswamy .vs. the State of Mysore and others reported in AIR 1954 Supreme Court 592 and in the case of Suresh Chand .vs. Gulam Chisti reported in AIR 1990 ::: Downloaded on - 10/10/2014 10:59:25 ::: 14 WP4001-14.odt Supreme Court 897 in this regard. The learned amicus submits that if the regular Vice Chancellor is to exercise all the powers of the Vice Chancellor, then it is all the necessary that the person must also possess the necessary eligibility as is required to be possessed by the regular Vice Chancellor.
20. The learned amicus further submits that the amendment to the said Act in the year 2009 by which the provision regarding educational qualifications and experience was brought for the first time, is also indicative of the fact that the acting Vice Chancellor must possess the necessary educational qualifications and experience. It is submitted that by the said amendment, period for which appointment of acting Vice Chancellor could be made was extended to one year from six months and this is a pointer towards the intention of Legislature that the acting Vice Chancellor must also possess the necessary educational qualifications and experience.
21. The learned amicus submits that the Apex Court in the case of Valasala Kumari Devi M. .vs. Director, Higher Secondary Education and others reported in (2007) 8 Supreme Court Cases 533 has held that the "suitable/suitability" means that a person to be appointed must be legally eligible. It is, therefore, submitted that unless a ::: Downloaded on - 10/10/2014 10:59:25 ::: 15 WP4001-14.odt person possesses the requisite educational qualifications and experience as prescribed in Notification issued under clause (d) of sub-section 3 of Section 12, he cannot be appointed as Vice Chancellor.
22. For appreciating the rival contentions, it will be necessary to consider the following provisions of the said Act.
"12. Appointment of the Vice Chancellor.
(1) The Vice-Chancellor shall be appointed by the Chancellor in the manner stated hereunder :--
(a) There shall be a committee consisting of the following members to recommend suitable names to the Chancellor for appointment of Vice-
Chancellor, namely :-
(i) a member nominated by the Chancellor, who shall be the retired Judge of the Supreme Court or retired Chief Justice of a High Court or an eminent scientist of national repute or a recipient of Padma Award in the field of education;
(ii) the Principal Secretary of the
Higher and Technical Education
Department or any officer not below the rank of Principal Secretary to Government nominated by the State Government,
(iii) the Director or Head of an institute or organization of national repute, such as, Indian Institute of Technology, Indian Institute of ::: Downloaded on - 10/10/2014 10:59:25 ::: 16 WP4001-14.odt Management, Indian Institute of Science, Indian Space Research Organization or National Research Laboratory, nominated by the Management Council and Academic Council, jointly, in the manner specified by the State Government by an order published in the Official Gazette;
(b) The member nominated by the Chancellor shall be the Chairman of the Committee;
(c)
ig The members nominated
shall be the persons who are not
connected with the university or any
college or any recognized institution of the university;
(d) No meeting of the Committee
shall be held unless all the three
members of the Committee are
present.
(2) The process of preparing a panel shall begin at least three months before the probable date of occurrence of the vacancy of the Vice-
Chancellor and shall be completed within the time limit fixed by the Chancellor. The Chancellor, however, may extend such time limit if in the exigency of the circumstances, it is necessary so to do, so however that the period so extended shall not exceed three months in the aggregate.
::: Downloaded on - 10/10/2014 10:59:25 :::17 WP4001-14.odt (3) The committee shall recommend a panel of not less than five suitable persons for the consideration of the Chancellor for being appointed as the Vice-Chancellor. The names so recommended shall be in alphabetical order without any preference being indicated. The report shall be accompanied by a detailed write- up on suitability of each person included in the panel.
(3A) A person recommended by the Committee for appointment as Vice Chancellor shall-,
(a) be an eminent academician or an administrator of high caliber;
(b) be able to provide leadership
by his own example;
(c) be able to provide vision and
have ability to translate the same into reality in the interest of students and society and
(d) possess such educational qualifications and experience as may be specified by the State Government, by an order published in the Official Gazette, in consultation with the Chancellor.
(3B) The eligibility conditions and the process for recommendation of names for appointment as Vice- Chancellor shall be given wide publicity to ensure the recommendation of most suitable candidates.
(4) The Chancellor may appoint one of the persons included in the panel to be the Vice-
::: Downloaded on - 10/10/2014 10:59:25 :::18 WP4001-14.odt Chancellor:
Provided, however, that if the Chancellor does not approve any of the persons so recommended, he may call for a fresh panel either from the same committee or after constitution of a new committee for the purpose, from such new committee.
(5) The person appointed as the Vice-
Chancellor shall, subject to the terms and conditions of his contract of service, hold office for the contract period of five years from the date on which he enters upon his office or till attaining the age of sixty-five years, whichever is earlier and shall not be eligible for re- appointment.
(6) The person appointed as the Vice-
Chancellor shall hold a lien, if any, on the post in which he is confirmed prior to the appointment.
(7) In any of the following circumstances, the [exigency] whereof shall solely be judged by the Chancellor, namely :-
(a) where the committee appointed under sub-section (1) is unable to recommend any name within the limit specified by the Chancellor;
(b) where the vacancy occurs in the office of the Vice-Chancellor because of death, resignation or otherwise, and it cannot be conveniently and expeditiously filled in accordance with the provisions of sub-sections (1) to ::: Downloaded on - 10/10/2014 10:59:25 :::
19 WP4001-14.odt (4);
(c) where the vacancy in the office of the Vice-Chancellor occurs temporarily because of leave, illness or other causes ;
(d) where the term of Vice-Chancellor has expired ; or
(e) where there is any other emergency ;
the Chancellor may appoint any suitable person, to act as the Vice-
Chancellor for a [term not exceeding twelve months], in the aggregate as he may specify in his order :
Provided that, the person so appointed shall cease to hold such office on the date on which the person appointed as the Vice-Chancellor in accordance with the provisions of sub- sections (1) to (4) assumes office or the Vice-Chancellor resumes office.
(8) The Vice-Chancellor shall be a whole- time salaried officer of the university and shall receive pay and allowances as determined by the State Government. In addition, he shall be entitled to free furnished residence, a motor car for his use (including its maintenance, repairs and fuel required therefor), with the service of a chauffeur free of charge.
(9) Such sumptuary allowance shall be placed at the disposal of the Vice- Chancellor, as the State Government may approve.
(10) If a person receiving an honorarium ::: Downloaded on - 10/10/2014 10:59:25 ::: 20 WP4001-14.odt from the consolidated fund of the State, or if a principal of an affiliated college or a recognised institution or a university teacher is appointed as Vice-Chancellor, his terms and conditions of service shall not be altered to his disadvantage during his tenure as Vice-Chancellor :
Provided that, the resultant vacancy in such post shall not be filled in by a long- term appointment during his tenure as Vice- Chancellor ;(11)
in the ig Notwithstanding anything contained foregoing sub-sections, the person referred to in sub-section (6) shall stand retired from his original post in accordance with the terms and conditions of services of that post.
(12) The Vice-Chancellor may, by writing
under his signature addressed to the
Chancellor, after giving one month's notice resign from his office and shall cease to hold on the acceptance of his resignation by the Chancellor or from the date of expiry of the said notice period, whichever is earlier.
(13) The Vice-Chancellor may be removed from his office if the Chancellor is satisfied that the incumbent, -
(a) has become insane and stands so declared by a competent court ;
(b) has been convicted by a court for any offence involving moral turpitude;::: Downloaded on - 10/10/2014 10:59:25 :::
21 WP4001-14.odt
(c) has become an undischarged insolvent and stands so declared by a competent court;
(d) has been physically unfit and incapable of discharging functions due to protracted illness or physical disability;
(d-1) has wilfully omitted or refused to carry out the provisions of this Act or has committed breach of any of the terms and conditions of the service contract or any other conditions, prescribed by the State Government under sub-section (3) of Section 11 or has abused the powers vested in him or if the continuance of the Vice-
Chancellor in the office is detrimental to the interests of the university.
(e) is a member of, or be otherwise associated with, any political party or any organisation which takes part in politics, or is taking part in, or subscribing in aid of, any political movement or activity."
13. The manner of appointment of Pro-Vice Chancellor.
(1) .....
(2) ......
(3) .......
(4) ......
(5) When the office of the Pro-Vice-Chancellor falls vacant or when the Pro-Vice- Chancellor is, by reasons of illness or absence or any other cause, unable to perform the duties of his office, the Chancellor, upon the recommendation of the Vice- Chancellor may ::: Downloaded on - 10/10/2014 10:59:25 ::: 22 WP4001-14.odt appoint a suitable person qualified to be appointed as Pro-Vice- Chancellor to officiate as Pro-Vice-Chancellor, till the Pro-Vice-Chancellor resumes office, or a new Pro-Vice-Chancellor assumes duties as the case may be."
17. Registrar (1) The Registrar shall be appointed by the Vice-Chancellor on the recommendation of a selection committee constituted for the purpose:
Provided that, if the post has remained, vacant for a period of six months from the date the post has fallen vacant, the State Government shall appoint, on deputation, a suitable person possessing the qualifications prescribed by the University Grants Commission to perform the duties of the Registrar for a period of not more than one year at a time and not more than three years in the aggregate or till the new Registrar is duly appointed by the Vice-Chancellor whichever is earlier.
(2) ....
(3) ....
(4) When [-----] the Registrar is, by reason of illness or absence or any other cause, unable to perform the duties of his office for a period not exceeding six months, the Vice-Chancellor shall appoint a suitable person to officiate as the Registrar until the Registrar resumes duty. "::: Downloaded on - 10/10/2014 10:59:25 :::
23 WP4001-14.odt
18. Controller of Examinations.
(1) (a) Controller of Examinations shall be appointed by the Vice-Chancellor on the recommendations of a selection committee constituted for the purpose;
Provided that, if the post has remained vacant for a period of six months from the date the post has fallen vacant, the State Government shall appoint, on deputation, a suitable person having prescribed qualifications, to perform the duties of the Controller of Examinations for a period of not more than one year at a time and for not more than three years in the aggregate or till the new Controller of Examinations is duly appointed by the Vice-Chancellor, whichever is earlier."
19. Librarian.
(1) ....
(2) .....
(3) When the office of the Librarian falls
vacant, or when the Librarian is, by reason of illness or absence or any other cause unable to perform the duties of his office, such duties shall be performed for the time being, by such person as the Vice- Chancellor may appoint, for the purpose, for a period nor exceeding six months or until a new Librarian is appointed, or the Librarian resumes his duties, whichever is earlier. "
50. Casual Vacancy and Standing ::: Downloaded on - 10/10/2014 10:59:25 ::: 24 WP4001-14.odt Committee to fill vacancies.
(1) When any vacancy occurs in the office of a member, other than an ex- officio member of any authority or other body of the university before the expiry of his normal term, the vacancy shall be filled, as soon as may be, by nomination of a person by the Standing Committee constituted under sub- section (2).
The person so nominated shall be a person who is otherwise, eligible to be elected on the same category. The person so nominated shall hold office only so long as the member in whose place he has been nominated, would have held it, if the vacancy had not occurred. "
23. Perusal of sub-section 1 of Section 12 of the Act provides that the Vice-Chancellor shall be appointed by the Chancellor in the manner stated therein. It is provided that there shall be a Committee consisting of the Members as provided in clause (a) of sub-section (1), to recommend suitable names to the Chancellor for appointment. Sub-section 2 provides that the process of preparing a panel shall begin at least three months before the probable date of occurrence of the vacancy of the Vice-Chancellor and shall be completed within the time limit fixed by the Chancellor. Sub-section 3 provides that the Committee shall recommend a panel of not less than five suitable persons for the consideration of the Chancellor for being appointed as the Vice Chancellor. Sub-section 3A ::: Downloaded on - 10/10/2014 10:59:25 ::: 25 WP4001-14.odt provides that a person recommended by the Committee for appointment as Vice-Chancellor shall be an eminent academician or an administrator of high caliber; be able to provide leadership by his own example; be able to provide vision and have ability to translate the same into reality in the interest of students and society and possess such educational qualifications and experience as may be specified by the State Government, by an order published in the Official Gazette, in consultation with the Chancellor. Sub-section 3B provides that the eligibility conditions and the process for recommendation of names for appointment as Vice Chancellor shall be given wide publicity to ensure the recommendations of most suitable candidates. Sub-section 4 provides that the Chancellor may appoint one of the persons included in the panel to be the Vice Chancellor. However, the proviso to sub-section (4) provides that if the Chancellor does not approve any of the persons so recommended, he may call for the fresh panel either from the same committee or after constitution of a new committee for the purpose from such new committee. Sub-section 5 provides that the person appointed as the Vice Chancellor shall, subject to the terms and conditions of his contract of service, hold office for the contract period of five years from the date on which he enters upon his office of till attaining the age of sixty-five years, whichever is earlier. Sub-section 6 provides the person ::: Downloaded on - 10/10/2014 10:59:25 ::: 26 WP4001-14.odt appointed as the Vice Chancellor shall hold a lien, if any, on the post in which he is confirmed prior to the appointment.
24. Sub-section 7 which falls for consideration in the present matter provides that in the exigencies provided in clauses (a) to (e) which are to be judged solely by the Chancellor, the Chancellor may appoint any suitable person, to act as the Vice-Chancellor for a term not exceeding twelve months in the aggregate as he may specify in the order. The proviso to this sub-section provides that the person so appointed shall cease to hold such office on the date on which, the person appointed as Vice Chancellor in accordance with the provisions of sub-sections 1 to 4 assumes office or the Vice Chancellor resumes office. Sub-section 8 provides that the Vice-Chancellor shall be a whole-time salaried officer of the university and shall receive pay and allowances determined by the State Government. Sub-section 9 provides that sumptuary allowance shall be placed at the disposal of the Vice-Chancellor, as the State Government may approve. Sub-section 10 provides that if a person receiving an honorarium from the consolidated fund of the State, or if a principal of an affiliated college or a recognised institution or a university teacher is appointed as Vice Chancellor, his terms and conditions of service shall not be altered to his disadvantage. Sub-section 11 provides for the ::: Downloaded on - 10/10/2014 10:59:25 ::: 27 WP4001-14.odt person referred to in sub-section (6) shall stand retired from his original post in accordance with the terms and conditions of services of that post. Sub-section 12 provides for the resignation by the Vice Chancellor and acceptance thereof by the Chancellor. Sub-section 13 provides for removal of the Vice Chancellor.
25. Sub-section 5 of Section 13 provides that when the office of the Pro-Vice-Chancellor falls vacant or when the Pro-
Vice-Chancellor is, by reasons of illness or absence of any other cause, unable to perform the duties of his office, the Chancellor, upon the recommendation of the Vice Chancellor may appoint a suitable person qualified to be appointed as Pro-Vice-Chancellor to officiate as Pro-Vice-Chancellor, till the Pro-Vice-Chancellor resumes office, or a new Pro-Vice-Chancellor assumes duties.
26. Sub-section 1 of Section 17 deals with the appointment of the Registrar. Proviso thereof provides that if the post has remained vacant for a period of six months from the date of post has fallen vacant, the State Government shall appoint, on deputation, a suitable person possessing the qualifications prescribed by the University Grants Commission to perform the duties of the Registrar for a period of not more than one year at a time and not more than three years in the ::: Downloaded on - 10/10/2014 10:59:25 ::: 28 WP4001-14.odt aggregate or till the new Registrar is duly appointed by the Vice Chancellor. However, sub-section 4 of said section provides that when the Registrar, by reason of illness or absence or any other cause, unable to perform his duties of his office for a period not exceeding six months, the Vice Chancellor shall appoint a suitable person to officiate as the Registrar until the Registrar resumes duties. Clause (a) of sub-section 1 of Section 18 provides for appointment of Controller of Examinations. The proviso thereof provides that if the post has remained vacant for a period of six months from the date the post has fallen vacant, the State Government shall appoint, on deputation, a suitable person having prescribed qualifications, to perform the duties of the Controller of Examination for a period of not more than one year at a time and for not more than three years in the aggregate or till the new Controller of Examinations is duly appointed by the Vice Chancellor. Sub-section 3 of Section 19 provides that when the office of the Librarian falls vacant or when the Librarian is, by reason of illness or absence or any other cause unable to perform the duties of his office, such duties shall be performed for the time being, by such person as the Vice Chancellor may appoint, for the purpose, for a period not exceeding six months or until a new Librarian is appointed, or the Librarian resumes his duties, whichever is earlier. Clause 1 of Section 50 provides that when any vacancy occurs in the ::: Downloaded on - 10/10/2014 10:59:25 ::: 29 WP4001-14.odt office of a member, other than an ex-officio member of any authority or other body of the university before the expiry of his normal term, the vacancy shall be filled in by nomination of a person by the Standing Committee constituted under sub-
section (2). It is, however, provided that the person so nominated shall be a person who is otherwise, eligible to be elected on the same category.
27. A conjoint perusal of Sections 13, 17, 18, 19 and 50 would, make it clear that wherever the Legislature intended that the person to be appointed to fill in vacancy by an interim measure must also possess the necessary eligibility for the said post, has provided for the same, and wherever it did not intend , the same has not been provided for. In case of Pro-Vice Chancellor, it has been specifically provided that the person appointed to officiate as Pro-Vice Chancellor must be a suitable person qualified to be appointed as Pro-Vice-Chancellor. Insofar as the Registrar is concerned, if the post has remained vacant for a longer period, the power is given to the State Government to appoint a suitable person on deputation possessing the qualifications prescribed by the U.G.C. to preform the duties of the Registrar. In contrast when the vacancy is by reason of illness or absence or any other cause and when the vacancy is for a period not exceeding six months, the power is given to the ::: Downloaded on - 10/10/2014 10:59:25 ::: 30 WP4001-14.odt Vice Chancellor to appoint a suitable person to officiate as the Registrar. In this case the requirement of possessing the necessary qualification has not been provided. In case of Controller of Examinations, the power is given to the State Government to appoint a suitable person on deputation who is having prescribed qualifications to perform the duties of Controller of Examinations. However, in case of Librarian, no such requirement of having the prescribed qualifications is provided while appointing a person to perform the duties of a Librarian as an interim measure and the word used is only suitable. In case of vacancy of a Member, other than an ex-
officio member of any authority or other body of the University, the vacancy is required to be filled in by nomination of a person by the Standing Committee and the person so nominated must be otherwise eligible to be elected in the same category. It can thus be clearly seen that the Legislature itself wherever it desired that the person who is to officiate or act on a particular post as interim measure, must possess the qualifications prescribed for that post, it has provided for the same and wherever it did not find it necessary that he should possess the necessary qualifications, it did not provide so.
28. In this background, we will examine the rival contentions.::: Downloaded on - 10/10/2014 10:59:25 :::
31 WP4001-14.odt
29. It is the basic contention of the petitioners and also the view of the learned amicus that since the word "suitable"
has been used at various places in Section 12 and if at first four places if the word "suitable" is to be construed as a "suitable and eligible", the same meaning is also required to be given at the fifth place.
30. Mr. Kulkarni, the learned counsel for the petitioner in this respect has relied on the judgment of the Apex Court in the case of Bhogilal Chunilal Pandya (supra). In the said case the Apex Court was considering the import of the word "statement" which is not defined in the Evidence Act. The Apex Court observed thus :-
"The word "statement" has been used in a number of sections of the Act, viz. Ss.17 to 21, 32, 39, 145 in its primary meaning of 'something' that is stated and that meaning should be given to it under S.157 also unless there is something that cuts down that meaning for the purpose of that section. Words are generally used in the same sense throughout in a statute unless there is something repugnant in the context."
Having observed thus, the Apex Court held that on a consideration of the primary meaning of the word 'statement' ::: Downloaded on - 10/10/2014 10:59:25 ::: 32 WP4001-14.odt and the various sections of the Act, it was clear that the statement under Section 157 means only 'something that is stated' and the element of communication to another person is not necessary before something that is stated becomes a statement under that section. The contention in that respect raised by the appellant before the Apex Court was thus rejected.
31. The learned amicus has relied on the judgment of the Apex Court in the case of K.N. Guruswamy (supra). The Apex Court in the said case while construing the word 'otherwise"
used in the rules framed under the Mysore Excise Act, observed thus:-
"The same word appearing in the same section of the same set of Rules must be given the same meaning unless there is anything to indicate the contrary. Thus the full content of the expression"otherwise" as specified in Rule I-I must be construed in the same sense in R. II-10 of the Rules under the Mysore Excise Act, 1901."
32. The learned amicus also relied on the judgment of the Apex Court in the case of Suresh Chand (supra), which also holds the same.
33. For considering the question as to whether the same ::: Downloaded on - 10/10/2014 10:59:25 ::: 33 WP4001-14.odt word used at different places in the same statute should be given the same meaning or not, it will be appropriate to refer to the judgment of the Constitution Bench of the Apex Court in the case of Shamrao Vishnu Parulekar .vs. D.M. Thana reported in 1957 S.C. 23 wherein the Apex Court was considering the word 'grounds' which was used in sub-section (3) of Section 3 and Section 7 of the Preventive Detention Act. It was sought to be urged before the Apex Court that since the word 'ground' is used in the said statute at various places, the same must receive the same construction. However, rejecting the said contention, the Apex Court observed thus:-
"The rule of construction contended for by the petitioners is well-settled, but that is only one element in deciding what the true import of the enactment is, to ascertain which it is necessary to have regard to the purpose behind the particular provisions and its setting in the scheme of the statute. "The presumption," says Craies, "that the same words are used in the same meaning is however very slight and it is proper 'if sufficient reason can be assigned, to construe a word in one part of an Act in a different sense from that which it bears in another part of an Act.' "(Statute Law, Edn.
5, p. 159). And Maxwell, on whose statement of the law the petitioners rely, observes further on:
"But the presumption is not of much weight.::: Downloaded on - 10/10/2014 10:59:25 :::
34 WP4001-14.odt The same word may be used in different senses in the same statute, and even in the same section." (Interpretation of Statutes, page 322)."
The Apex Court finding the purpose of sub-section 3 of Section 3 and Section 7 of the said Act, being so different held that the expression the 'grounds' which is used in the aforesaid two provisions cannot be given the same meaning.
34. Again in the case of Ramnarayan .vs. State of Maharashtra reported in AIR 1964 Supreme Court 949 , the Constitution Bench of the Apex Court had an occasion to consider the question as to whether the word "evidence" used in different provisions of the Code of Criminal Procedure should be given the same meaning or not. The Apex Court observed thus:-
"7. In the context of this scheme it would be difficult to believe that the Legislature by enacting sub-s. (6) of S. 207- A sought to restrict the examination of the accused only to matters which are disclosed on the oral evidence. It is true that the Legislature has used the expression "evidence" at three places in Cl.(6) but having regard to the context in which the expression occurs at different places, the argument of counsel for the appellants that it uniformly means oral evidence recorded ::: Downloaded on - 10/10/2014 10:59:25 :::
35 WP4001-14.odt either of witnesses produced by the prosecutor or witnesses examined on his own initiative by the magistrate, and does not include documentary evidence, cannot be accepted. In the first clause of sub-s.(6) the evidence is, as the statute expressly enacts "the evidence referred to in sub-sec.
(4)", and the expression "that such
evidence and documents disclose no
grounds for committing" indicates, having regard to the context, that the evidence referred ig to in sub-sec.
comprehended thereby. But the expression (4) alone is "the evidence" in the clause "examined the accused for the purpose of enabling him to explain any circumstances appearing in the evidence against him" is, in our judgment, not restricted to the oral evidence recorded under sub-sec. (4)."
The Apex Court, therefore, found that having regard to the context in which the expression "evidence" occurs at different places, the contention that the word used must be given the same meaning in various provisions in the said statute, cannot be accepted.
35. In the case of Anand Nivas Private Ltd. .vs. Anandji reported in AIR 1965 Supreme Court 414, it was sought to be urged that the word "tenant" used in various provisions of the Bombay Rents, Hotel and Lodging, House Rates ::: Downloaded on - 10/10/2014 10:59:25 ::: 36 WP4001-14.odt Control Act must receive the same meaning. While rejecting the said contention, the Apex Court observed thus:-
"Having regard to the plurality of its meaning, the sense in which the expression is used in different sections, and even clauses, must be ascertained from the context of the scheme of the Act, the language of the provision and the object intended to be served thereby."
The Apex Court thus found that having regard to the sense in which the expression is used in different sections, the meaning given to the word "tenant" at different places, must be ascertained from the context of the scheme of the Act, the language of the provisions and the object intended to be served thereby. Applying the said test, the Apex Court rejected the contention that the word "tenant" must receive the same meaning throughout the statute.
36. In Maharaj Singh .vs. State of Uttar Pradesh reported in (1977) 1 Supreme Court Cases 155, the Apex Court was considering the question as to whether the word "vesting" used in two different provisions of U.P. Zamindari Abolition and Land Reforms Act,1950 should receive the same interpretation or not. The Apex Court has observed thus:-
"6. The anatomy of the Act, so far as ::: Downloaded on - 10/10/2014 10:59:25 :::
37 WP4001-14.odt this dispute is concerned, needs to be set out and alongside thereof, the exercises in statutory construction necessary to resolve the two legal disputes. The Act had for its primary object, as testified by its preamble, the extinction of intermediary rights viz.
zamindaris and the like. The goal of the legislation must make its presence felt while the judicial choice of meanings of words of ambiguous import or plurality of significations is made.
7.
8. ig ........
.......
9. .......
10. .......
11. .......
12. ......
13. .......
14. The legislative project and the legal engineering visualised by the Act are clear and the semantics of the words used in the provisions must bend, if they can, to subserve them. To be literal or be blinkered by some rigid canon of construction may be to miss the life of the law itself. Strength may be derived for this interpretative stand from the observations in a recent judgment of this Court.
A word can have many meanings.
To find out the exact connotation of a word in a statute, we must look to the context in which it is used. The context would quite ::: Downloaded on - 10/10/2014 10:59:25 ::: 38 WP4001-14.odt often provide the key to meaning of the word and the sense it should carry. Its setting would give colour to it and provide a cue to the intention of the legislature in using it. A word, as said by Holmes, is not a crystal, transparent and unchanged; it is the skin of a living thought and may vary greatly in colour and content according to the circumstances and the time in which it is used."
His Lordship Shri V.R. Krishna Iyer, J. in his inimitable style has further observed thus :-
16. It is reasonable to harmonize the statutory provisions to reach a solution which will be least incongruous with legal rights we are cognisant of in current jurisprudence. Novelty is not a favoured child of the law. Sop it is right to fix the estate created by Section 117 into familiar moulds, if any. Such an approach lends to the position that the vesting in the State was absolute but the vesting in the sabha was limited to possession and management subject to divestiture by Government. Is such a construction of 'vesting' in two different senses in the same section, sound?
Yes. It is, because 'vesting' is a word of slippery import and has many meanings.
The context controls the text and the purpose and scheme project the particular semantic shade or nuance of meaning. That ::: Downloaded on - 10/10/2014 10:59:25 ::: 39 WP4001-14.odt is why even definition clauses allow themselves to be modified by contextual compulsions. So the sense of the situation suggests that in Section 117(1) of the Act 'vested in the State' carries a plenary connotation, while 'shall vest in the Gaon Sabha' imports a qualified disposition confined to the right to full possession and enjoyment so long as it lasts. Lexicographic support is forthcoming, for this meaning.
Black's Law Dictionary gives as the sense of 'to vest' as 'to give give an immediate fixed right of present or future enjoyment, to clothe with possession, to deliver full possession of land or of an estate, to give seisin'. Webster's Third International Dictionary gives the meaning as 'to give to a person a legally fixed immediate right of present or future enjoyment'."
It can thus be seen that the Apex Court has held that when a word has many meanings, to find the exact connotation of a word in a statute, the context in which it is used has to be looked into. It has been held that the context would quite often provide the key to meaning of the word and the sense it should carry. A setting of the word would give colour to it and provide a cue to the intention of the legislature in using the same. The Apex Court thus found that the words "to vest" used at two different places in the said statute cannot be given the same ::: Downloaded on - 10/10/2014 10:59:25 ::: 40 WP4001-14.odt meaning.
37. The Apex Court in the case of Commissioner of Income Tax, Bangalore .vs. Venkateswara Hatcheries (P) Ltd. reported in AIR 1999 Supreme Court 1225 was considering the question as to whether the articles of things used at different places must receive the same meaning or not.
Rejecting the said contention, the Apex Court has observed thus:-
"When the word is not defined in the Act it may be permissible to refer to dictionary to find out the meaning of that word as it is understood in the common parlance. But where the dictionary gives divergent or more than one meaning of a word, in that case it is not safe to construe the said word according to the suggested dictionary meaning of that word. In such a situation the word has to be construed in the context of the provisions of the Act and regard must also be had to the legislative history of the provisions of the Act and the scheme of the Act. It is settled principle of interpretation that the meaning of the words, occurring in the provisions of the Act must take their colour from the context in which they are so used. In other words, for arriving at the true meaning of a word, the said word should not be detached from the context. Thus, when ::: Downloaded on - 10/10/2014 10:59:25 ::: 41 WP4001-14.odt the word read in the context conveys a meaning, that meaning would be the appropriate meaning of that word and in that case the dictionary meaning of that word cannot be relied upon."
38. The survey of the aforesaid judgments of the Apex Court would make it clear that though it is reasonable to presume that the same meaning is to be implied by the same expression in every part of the Act, it is only one element in deciding what is true import of the expression used. It is held by the Apex Court that the said presumption is very slight and it is proper if sufficient reason can be assigned, to construe a word in one part of an Act in a different sense from that, which it bears in another part of an Act. It is further held that same word may be used in different senses in the same statute, and even in the same section. It has been held that that for finding out the meaning of the word used at different places in the statute, one must look in the context in which it is used. It has been held that the context would quite often provide the key to meaning of the word and the sense it should carry. It has been held that the setting of the word would give colour to it and provide a cue to the intention of the legislature in using it. It has been held that the word has to be construed in the context of the provisions of the Act and the regard must also be given to the scheme of the ::: Downloaded on - 10/10/2014 10:59:25 ::: 42 WP4001-14.odt Act. It thus appears to be settled principle of interpretation, that the meaning of the words occurring in the provisions of the Act, must take their colour from the context in which they are so used. It also appears to be settled position that for arriving at the true meaning of the word, word should not be detached from the context.
39. In the background of the aforesaid legal position, let us examine as to whether the word "suitable" used at different places in Section 12 can be given the same meaning or not.
40. The word "suitable" is used for the first time in clause
(a) of sub-section 1 of Section 12. The said clause deals with the composition of a Committee to recommend suitable names to the Chancellor for appointment of Vice Chancellor. The said word has been thereafter used in sub-section 3 which deals with the recommendation of a panel of suitable names by the Committee. It provides that the Committee shall recommend a panel of not less than five suitable persons. It is thereafter used in sub-section 3B which provides that the eligibility conditions and the process for recommendation of names for appointment as Vice Chancellor shall be given wide publicity to ensure the recommendation of most suitable candidates. It is thereafter used in sub-section (7). Sub-section 7 provides that wherein in ::: Downloaded on - 10/10/2014 10:59:25 ::: 43 WP4001-14.odt the circumstances mentioned in clauses (a) to (e), the exigency whereof shall solely be judged by the Chancellor, the Chancellor may appoint any suitable person, to act as the Vice-Chancellor.
It can thus be clearly seen that the word used in clause (a) of sub-section 1 of Section 12 is with reference to constitution of the Committee for recommending a suitable names to the Chancellor. Sub-section (3) of Section 12 of the Act provides for recommendation of a panel of not less than five suitable persons by the ig Committee for the consideration Chancellor. The said sub-section also provides that the report of of the the Committee shall be accompanied by a detailed write up on suitability of each person included in the panel. It would thus be seen that the words suitable and suitability used therein is with regard to the recommendation by the Committee for the consideration of the Chancellor. Sub-section 3B provides for giving out wide publicity regarding an eligibility conditions and the process for recommendation of names for appointment of Vice Chancellor. As such the words "most suitable" candidates used therein will have to be interpreted that the process and eligibility conditions should be given wide publicity so as to ensure selection of the most suitable candidates.
41. It could be seen that sub-section (7) empowers the Hon'ble Chancellor to exercise emergent powers to appoint "any ::: Downloaded on - 10/10/2014 10:59:25 ::: 44 WP4001-14.odt suitable person" to act as a Vice Chancellor in the exigencies as specified in Clauses (a) to (e) of the said sub-section. Perusal of sub-section 7 would reveal that the powers vested in the Hon'ble Chancellor are in the nature of emergent powers to be exercised by him whenever any of the exigencies as specified in Clauses
(a) to (e) arises. In other words when an exigency as provided in Clauses (a) to (e) arises, the Hon'ble Chancellor is empowered to appoint any "suitable person" to act as a Vice Chancellor. It is further to be seen that Clause (e) is of wide import and provides that "where there is any other emergency".
Taking into consideration the context in which the words "any suitable" are used in sub-section 7, we are unable to accept the contention that the word suitable used in sub-section 7 should be given restricted meaning to mean that the said suitable person must also possess necessary educational qualifications and experience as provided in the notification issued under sub-
section (3A) of Section 12 of the Act.
42. It is further to be noted that the word used in sub-
section 7 is "any suitable". It is, therefore, to be seen that the words "suitable person" is preceded by "any". The Bench consisting of Hon'ble Three Judges of the Apex Court in the case of Sita Ram .vs. State of M.P. reported in AIR 1962 Supreme Court 1146, had an occasion to consider the import ::: Downloaded on - 10/10/2014 10:59:25 ::: 45 WP4001-14.odt of the word "any person" as used in C.P. & Berar Sales Tax Act.
It was sought to be urged that the words "any person" is restricted to Government Servants and not an assessee.
Rejecting the said contention, the Apex Court has observed thus:-
"That in our opinion, is not what the words used in sub-s.(2) mean. They are words of wider import and would cover cases of all persons including persons other than Government servants. There are no words restricting the meaning of "any person" and no reason has been shown why those words should not include the appellants."
43. Another Bench of the Hon'ble Three Judges of the Apex Court in the case of Public Prosecutor, Madras .vs. R. Raju and another reported in (1972) 2 Supreme Court Cases 410, had an occasion to consider the import of the same words i.e. "any person" as used in the Central Excise and Salt Act, 1944. The same argument which was advanced in the case of Sita Ram (supra) was argued before the Apex Court.
Rejecting the said contention, it has been observed thus:-
"19. Section 40(2) of the Act cannot be said to be confined in its operation only to Government Servants. The sub-section is applicable to any person against whom suits or proceedings or prosecution shall lie for ::: Downloaded on - 10/10/2014 10:59:25 ::: 46 WP4001-14.odt anything done or ordered to be done under the Act."
44. The Constitution Bench of the Apex Court in the case of Income-tax Officer, Sitapur .vs. M/s Murlidhar Bhagwan Das reported in AIR 1965 Supreme Court 342, also had an occasion to consider the import of the word "any person" used in sub-section (3) of Section 34 of the Income Tax Act. The Apex Court held that the meaning of the words "any person" has to be gathered from the setting in which the said words appear and the context in which it is used. We are of the considered view that taking into consideration the placement of the words "any suitable", the purpose for which sub-section 7 has been incorporated and the context in which it is used, the words "any suitable" will have to be construed to mean a person which in the best judgment of the Hon'ble Chancellor is found to be suitable to be appointed to meet the exigencies as provided in clauses (a) to (e) of sub-section 7 of Section 12 of the said Act.
However, taking into consideration the fact that the words "suitable person" is preceded by word "any", the contention that the word suitable has to be given a restricted meaning and it has to be read a suitable means a person having necessary educational qualifications and experience, will have to be rejected.
::: Downloaded on - 10/10/2014 10:59:25 :::47 WP4001-14.odt
45. There is another reason as to why we are not inclined to accept the contention of the petitioner. The qualifications and experience are not provided in the substantive statute. Clause
(d) of Section 3A is an enabling provision which permits the State Government in consultation with the Chancellor to specify such educational qualifications and experience by publishing the same in the Official Gazette. It is to be seen that the word used in clause (d) of sub-section 3A is "may". The word used "may"
would postulate that the State Government may specify such educational qualifications and experience or may not. Let us consider the situation that the State Government does not exercise the powers available to it under Clause (d) of sub-
section 3A of Section 12 of the Act. In such a situation there may not be a subordinate legislation which would prescribe for educational qualifications and experience. Whether in such a situation, could it be insisted upon that a person who is to be appointed as a Vice Chancellor, must also possess the necessary educational qualifications and experience. Such an interpretation cannot be accepted. In our considered view reading the words in sub-section 7 after the words "suitable person" 'to possess the requisite qualification and experience as specified in the official gazette published by the State Government' would be totally in violation of settled principles of interpretation of law.
::: Downloaded on - 10/10/2014 10:59:25 :::48 WP4001-14.odt
46. For appreciating the contention that the word "suitable" must be read as a "person suitable who is having requisite qualifications and experience as specified in the official gazette published by the State Government", it would be appropriate to refer to the observations of the Apex Court in the case of Union of India .vs. Namit Sharma (supra) which reads thus:-
"32.
of
the
Moreover, Sections 12(5) and 15(5)
Act while providing that Chief
Information Commissioner and Information Commissioners shall be persons with eminence in public life with wide knowledge and experience in law, science and technology, social service, management, journalism, mass media or administration and governance, also does not prescribe any basic qualification which such persons must have in the respective fields in which they work. In the judgment under review, however, this Court has "read into" Sections 12(5) and 15(5) of the Act missing words and held that such persons must have a basic degree in the respective field as otherwise Sections 12(5) and 15(5) of the Act are bound to offend the doctrine of equality. This "reading into" the provisions of Sections 12(5) and 15(5) of the Act, words which Parliament has not intended is contrary to the principles of ::: Downloaded on - 10/10/2014 10:59:25 ::: 49 WP4001-14.odt statutory interpretation recognised by this Court.
33. In Union of India and Another v.
Deoki Nandan Aggarwal (supra) this Court has held that the court could not correct or make up for any deficiencies or omissions in the language of the statute. V. Ramaswami, J. writing the judgment on behalf of a three Judge Bench says: (SCC p. 332, para 14) "14. It is not the duty of the Court either to enlarge the scope of the legislation or the intention of the legislature when the language of the provision is plain and unambiguous. The Court cannot rewrite, recast or reframe the legislation for the very good reason that it has no power to legislate. The power to legislate has not been conferred on the courts. The Court cannot add words to a statute or read words into it which are not there. Assuming there is a defect or an omission in the words used by the legislature the Court could not go to its aid to correct or make up the deficiency. Courts shall decide what the law is and not what it should be. The Court of course adopts a construction which will carry out the obvious intention of the legislature but could not legislate itself. But to invoke judicial activism to set at naught legislative judgment is subversive of the constitutional harmony and comity of instrumentalities."
47. It could thus be clearly seen that the Apex Court has in ::: Downloaded on - 10/10/2014 10:59:25 ::: 50 WP4001-14.odt unequivocal terms held that it is not the duty of the Court either to enlarge the scope of the legislation or the intention of the legislature when the language of the provision is plain and unambiguous. It has been held that the Court cannot rewrite, recast or reframe the legislation because it has no power to legislate. It has been held that assuming that there is a defect or an omission in the words used by the legislature, the Court could not go to its aid to correct or make up the deficiency.
48. In the aforesaid judgment, the Apex Court while reviewing the judgment under review held that in the judgment under review certain things were read into the provisions of sections 12(5) and 15(5) of the Act and as such the judgment was liable to be reviewed.
49. We are of the considered view that if we accept the contention of the petitioner, we will be rewriting the statute and providing what has not been provided by the Legislature in the said provision.
50. It is further to be seen that Section 12 has undergone a substantial change by way of amendment in 2009. Sub-section 7 itself has also undergone the change by way of the said amendment. The words "term not exceeding six months" has ::: Downloaded on - 10/10/2014 10:59:26 ::: 51 WP4001-14.odt been amended to a term "not exceeding twelve months". By the said amendment itself, the provisions of sub-section 3A have been brought in the statute book. If the Legislature so intended that educational qualifications and experience as may be prescribed by the State Government in consultation with the Chancellor in exercise of the powers under clause (d) of sub-
section 3A was also necessary for appointing a suitable person to act as a Vice Chancellor, nothing precluded it from amending sub-section 7 and providing for the same in it.
considered view having not done so, the intention of the In our Legislature is clear. We, therefore, find that the Legislature having not brought such a provision in sub-section 7 while amending the same, it will be contrary to the principles of statutory interpretation to read the same in sub-section 7.
51. Now we will deal with the contention of the petitioner that even the appointment of the acting Vice Chancellor should be full time. We find that the said contention is without substance. If the said contention is to be accepted, then in addition to sub-section 8, sub-sections 9, 10, 11, 12 and 13 would also be applicable to a person who is appointed to act as a Vice Chancellor as an interim measure. As pointed out hereinabove, sub-section 12 deals with the resignation and sub-
section 13 deals with the removal of the Vice Chancellor on the ::: Downloaded on - 10/10/2014 10:59:26 ::: 52 WP4001-14.odt grounds specified therein. It also provides for giving of reasonable opportunity to show cause by the Chancellor. In other words, the Vice Chancellor cannot be removed unless the principles of natural justice are followed. If the contention of the petitioner is to be accepted, then the aforesaid provision would also be applicable to a person who is appointed to act as a Vice Chancellor. A person who acts as a Vice Chancellor as an interim measure, holds the office during the pleasure of the Hon'ble Chancellor and vacates the office as soon as the Vice Chancellor resumes office or assumes office. In other words, he holds the office as an interim measure for a limited period only during the pleasure of the Hon'ble Chancellor. If the contention of the petitioner is to be accepted, then even when a Vice Chancellor is appointed by way of interim measure, he would not be in a position to be removed unless the Chancellor follows the entire procedure as prescribed in sub-section 13 of Section 12 of the said Act. We find that such an interpretation would lead to an anomalous situation.
52. That leaves us to consider the next question as to whether since the powers under sub-section 7 are wide and discretionary and, therefore, the same could be held as arbitrary and unconstitutional.
::: Downloaded on - 10/10/2014 10:59:26 :::53 WP4001-14.odt
53. The Apex Court in the case of M/s Pannalal Binjraj (supra) was considering the provisions of the Income Tax Act which empowers the Commissioner of Income Tax or the Central Board of Revenue to transfer the case of a particular assessee from one Income Tax Officer to another or from the area of one Commissioner to another. The Apex Court held that the power is discretionary and not necessarily discriminatory and abuse of power cannot be easily assumed where the discretion is vested in such high officials.
54. The Apex Court in the case of Registrar of Co-
operative Societies and another .vs. K. Kumjabmu and others reported in AIR 1980 Supreme Court 350 had an occasion to consider the validity of Section 60 of the Madras Cooperative Societies Act which provided for exemption of Societies from application of the provisions of the Act or application with modification. The Apex Court observed thus :-
"12. The policy of the Act is there and so are the guidelines. Why the legislation ?
"To facilitate the formation and working of Cooperative Societies". Cooperative Societies, for what purpose ? "For the promotion of thrift, self-help and mutual aid". Amongst whom ? "Among agriculturists and other persons with common economic needs". To what end ?
"To bring about better living, better
::: Downloaded on - 10/10/2014 10:59:26 :::
54 WP4001-14.odt
business and better methods of
production". The objectives are clear; the guidelines are there. There are numerous provisions of the Act dealing with registration of societies, rights and liabilities of members, duties of registered societies, privileges of registered societies, property and funds of registered societies, inquiry and inspection, supersession of committees of societies, dissolution of societies, surcharge and attachment, arbitration etc. We refrain from referring to the details of the provisions except to say that they are generally designed to further the objectives set out in the preamble. But, numerous as the provisions are, they are not capable of meeting the extensive demands of the complex situations which may arise in the course of the working of the Act and the formation and the functioning of the societies. In fact, the too rigorous application of some of the provisions of the Act may itself occasionally result in frustrating the very objects of the Act instead of advancing them. It is to provide for such situations that the Government is invested by s. 60 with a power to relax the occasional rigour of the provisions of the Act and to advance the objects of the Act. Section 60 empowers the State Government to exempt a registered society from any of the provisions of the Act or to direct that ::: Downloaded on - 10/10/2014 10:59:26 ::: 55 WP4001-14.odt such provision shall apply to such society with specified modifications. The power given to the Government under s. 60 of the Act is to be exercised so as to advance the policy and objects of the Act, according to the guidelines as may be gleaned from the preamble and other provisions which we have already pointed out, are clear."
55. In the said case the Apex Court has found that too rigorous application of some of the provisions of the Act may itself occasionally result in frustrating the very objects of the Act instead of advancing them. It has been held that to provide for such situations, the Government is invested by Section 60 of the Madras Cooperative Societies Act, with a power to relax the occasional rigour of the provisions of the Act and to advance the objects of the Act.
56. Recently the Constitution Bench in the case of Natural Resources Allocation in RE. Special Reference No. 1 of 2012 reported in (2012) 10 Supreme Court Cases 1, the Apex Court observed thus :-
"105. However, this Court has also alerted against the arbitrary use of the 'arbitrariness' doctrine. Typically, laws are struck down for violating Part III of the Constitution of India, legislative ::: Downloaded on - 10/10/2014 10:59:26 ::: 56 WP4001-14.odt incompetence or excessive delegation.
However, since Royappa's case (supra), the doctrine has been loosely applied. This Court in State of A.P. & Ors. Vs. McDowell & Co. & Ors.44 stressed on the need for an objective and scientific analysis of arbitrariness, especially while striking down legislations. Justice Jeevan Reddy observed:
(SCC pp. 737-38, para 43) "43...The power of Parliament or for that matter, the State Legislatures is restricted in two ways. A law made by Parliament or the legislature can be struck down by courts on two grounds and two grounds alone, viz., (1) lack of legislative competence and (2) violation of any of the fundamental rights guaranteed in Part III of the Constitution or of any other constitutional provision. There is no third ground. We do not wish to enter into a discussion of the concepts of procedural unreasonableness and substantive unreasonableness --
concepts inspired by the decisions of United States Supreme Court. Even in U.S.A., these concepts and in particular the concept of substantive due process have proved to be of unending controversy, the latest thinking tending towards a severe curtailment of this ground (substantive ::: Downloaded on - 10/10/2014 10:59:26 ::: 57 WP4001-14.odt due process). The main criticism against the ground of substantive due process being that it seeks to set up the courts as arbiters of the wisdom of the legislature in enacting the particular piece of legislation. It is enough for us to say that by whatever name it is characterised, the ground of invalidation must fall within the four corners of the two grounds mentioned above. In other words, say, if an enactment is challenged violative of Article 14, it can be struck as down only if it is found that it is violative of the equality clause/equal protection clause enshrined therein.
Similarly, if an enactment is
challenged as violative of any of the
fundamental rights guaranteed by
clauses (a) to (g) of Article 19(1), it
can be struck down only if it is found
not saved by any of the clauses (s) to
(6) of Article 19 and so on. No
enactment can be struck down by
just saying that it is arbitrary** or
unreasonable. Some or other
constitutional infirmity has to be found before invalidating an Act. An enactment cannot be struck down on the ground that court thinks it unjustified. Parliament and the legislatures, composed as they are of ::: Downloaded on - 10/10/2014 10:59:26 ::: 58 WP4001-14.odt the representatives of the people, are supposed to know and be aware of the needs of the people and what is good and bad for them. The court cannot sit in judgment over their wisdom. In this connection, it should be remembered that even in the case of administrative action, the scope of judicial review is limited to three grounds, viz., (i) unreasonableness, which can more appropriately be called irrationality, (ii) illegality and (iii) procedural impropriety (see Council of Civil Service Unions v. Minister for Civil Service which decision has been accepted by this Court as well).
106. Therefore, ever since the Royappa era, the conception of 'arbitrariness' has not undergone any significant change.
Some decisions have commented on the doctrinal looseness of the arbitrariness test and tried keeping its folds within permissible boundaries. For instance, cases where legislation or rules have been struck down as being arbitrary in the sense of being unreasonable [See: Air India Vs. Nergesh Meerza49 (SCC at pp. 372-373)] only on the basis of "arbitrariness", as explained above, have been doubted in McDowell's case (supra). But otherwise, the ::: Downloaded on - 10/10/2014 10:59:26 ::: 59 WP4001-14.odt subject matter, content and tests for checking violation of Article 14 have remained, more or less, unaltered. "
The Constitution Bench of the Apex Court has approved what has been held by it in the case of State of A.P. .v. McDowell & Co.. It has been held that the ground of invalidation of statute must fall within the four corners of two grounds i.e. lack of legislative competence and violation of any of the fundamental rights guaranteed in Part III of the Constitution or of any other constitutional provision. It has been held that no enactment can be struck down by just saying that it is arbitrary or unreasonable.
It has been held that, the Parliament and the Legislatures composed as they are of the representatives of the people and supposed to know and be aware of the needs of the people and what is good and bad for them, the Court cannot sit in judgment over their wisdom.
57. The ground regarding possible misuse of power has also been rejected by the Apex Court for invalidating the validity of the statute. In the case of Sushil Kumar Sharma .vs. Union of India and ors. reported in (2005) 6 Supreme Court Cases 281, the Apex Court was considering the challenge to Section 498-A of the Indian Penal Code on the ground of possibility of misuse of the section. The Apex Court held thus:-::: Downloaded on - 10/10/2014 10:59:26 :::
60 WP4001-14.odt "12. It is well settled that mere possibility of abuse of a provisions of law does not per se invalidate a legislation. It must be presumed, unless contrary is proved, that administrative and application of a particular law would be done "not with an evil eye and unequal hand" (see A Thangal Kunju Musaliar v. M. Venkatachalam Potti, Authorised Official and Income-Tax officer and Anr., AIR (1956) SC 246.
13. In Budhan Choudhry and Ors. v.
State of Bihar, AIR (1955) SC 191 a contention was raised that a provision of law may not be discriminatory but it may land itself to abuse bringing about discrimination between the persons similarly situated. This court repelled the contention holding that on the possibility of abuse of a provision by the authority, the legislation may not be held arbitrary or discriminatory and violative of Article 14 of the Constitution.
14. From the decided cases in India as well as in United States of America, the principle appears to be well settled that if a statutory provision is otherwise intra-vires, constitutional and valid, mere possibility of abuse of power in a given case would not make it objectionable, ultra-vires or unconstitutional. In such cases, "action" and not the "section" may be vulnerable. If it is ::: Downloaded on - 10/10/2014 10:59:26 ::: 61 WP4001-14.odt so, the court by upholding the provision of law, may still set aside the action; order or decision and grant appropriate relief of the person aggrieved.
15. In Mafatlal Industries Ltd. and Ors. v. Union of India and Ors., [1997] 5 SCC 536, a Bench of 9 Judges observed that mere possibility of abuse of a provision by those in charge of administering it cannot be a ground for holding a provision procedurally or substantively unreasonable.
In Collector of Customs v. Nathella Sampathu Chetty, [1962] 3 SCR 786 this Court observed:
"The possibility of abuse of a statute otherwise valid does not impart to it any element of invalidity."
It was said in State of Rajasthan v. Union of India, (SCC p. 658, para 147) "it must be remembered that merely because power may sometimes be abused, it is no ground for denying the existence of power. The wisdom of man has not yet been able to conceive of a Government with power sufficient to answer all its legitimate needs and at the same time incapable of mischief." (Also see: Commissioner, H.R.E. v. Sri Lakshmindra Thirtha Swamiar of Sri Shirur Meth, [1954] 1005.
16. As observed in Maulavi Hussein Haji Abraham Umarji v. State of Gujarat, ::: Downloaded on - 10/10/2014 10:59:26 ::: 62 WP4001-14.odt [2004] 6 SCC 672, Unique Butle Tube Industries (P) Ltd. v. U.P. Financial Corporation and Ors., [2003] 2 SCC 455 and Padma Sundara Rago (dead) and Ors. v.
State, [2002] 3 SCC 533. while interpreting a provision, the Court only interprets the law and cannot legislate it. If a provision of Law is misused and subjected to the abuse of the process of law, it is for the legislature to amend, modify or repeal it, if deemed necessary."
58. Upon survey of the various earlier judgments, the Apex has clearly held that merely because a power may some times be abused, is not a ground for denying the existence of the said power. It has been held that while interpreting the provision, the Court only interprets the law and cannot legislate it. It has been held that if the provisions of law is misused and subjected to abuse of the process of law, it is for the legislature to amend, modify or repeal it.
59. The Apex Court in the case of Ajit Kumar Nag (supra) had an occasion to consider the similar issue. The Apex Court held thus:-
"37. It is well settled that a provision which is otherwise legal, valid and intra vires cannot be declared unconstitutional or ultra vires merely on the ground that there ::: Downloaded on - 10/10/2014 10:59:26 ::: 63 WP4001-14.odt is possibility of abuse or misuse of such power. If the provision is legal and valid, it will remain in the statute book. Conversely if the provision is arbitrary, ultra vires or unconstitutional, it has to be declared as such notwithstanding the laudable object underlying it.
38. Earlier about five decades in A. Thangal Kunju Musaliar v. M. Venkitachalam Potti & Anr. 1955 (2) SCR 1196, dealing with a similar contention, speaking for the Constitution Bench, Bhagwati, J. stated;
"It is to be presumed, unless the contrary were shown that the administration of a particular law would be done "not with an evil eye and unequal hand" and the selection made by the Government of the cases of persons to be referred for investigation by the Commission would not be discriminatory."
39. Again, in the leading case of State of Rajasthan & Others v. Union of India & Others, (1977) 3 SCC 592, a seven- Judge Bench was called upon to consider a similar argument. It was urged that extraordinary power conferred by Article 356 of the Constitution could be abused."
60. The perusal of the aforesaid, would reveal that the ::: Downloaded on - 10/10/2014 10:59:26 ::: 64 WP4001-14.odt Apex Court has held that if a provision is otherwise legal, valid and intra vires it cannot be declared as unconstitutional or ultra vires merely on the ground that there is possibility of abuse or misuse of such power. It has been held that if the provision is legal and valid, it would remain in the statute book.
61. It can thus be seen that it is settled principle of law that merely because there is possibility of the misuse of the provision, can not be a ground for invalidating the provision.
62. In any case it is to be seen that in the present case the power is to be exercised by the Hon'ble Chancellor as held by the Apex Court in the case of M/s Pannalal Binjraj (supra), there is a presumption that public officials will discharge their duties honestly and in accordance with the rules of law.
63. In this respect, it is also appropriate to refer to the following observations of the Apex Court in the case of S.P. Jinadathappa .vs. R.P. Sharma reported in AIR 1961 Supreme Court 1523:-
"It is true that the Act does not define who would be a suitable person but we do not think that a definition was required. Any man of experience would know who is a suitable tenant."::: Downloaded on - 10/10/2014 10:59:26 :::
65 WP4001-14.odt It is thus to be seen that the Apex Court has held that any man of experience would know who is suitable. In the present case the power is to be exercised by none else than the Hon'ble Chancellor. It will have to be presumed that the power would be exercised "not with evil eye and unequal hand" but in the legal and proper manner unless the contrary is proved. In any case if anyone feels that the powers so exercised by the Hon'ble Chancellor are not exercised in proper manner or the powers are abused or misused, it is always permissible for such a person to knock the doors of the Constitutional Court of this country. In such an event, the Constitutional Court always can examine as to whether the power so exercised by the Hon'ble Chancellor has been examined in a legal manner or as to whether the power has been misused or abused.
64. In the conclusion, we find that the legislature in the said Act itself has provided at various places the power to fill in various posts by way of interim measure. Wherever the legislature intended that a person who is appointed to occupy the said post by an interim measure, must also possess the necessary educational qualifications and experience prescribed for the said post, it has been so provided. However, per contra where it did not find it necessary, the same has not been ::: Downloaded on - 10/10/2014 10:59:26 ::: 66 WP4001-14.odt provided. In case of the interim vacancy arising in the post of Pro-Vice Chancellor, in the post of the Registrar for a longer period, in the post of the Controller of Examinations and in the office of a Member of any authority or body of the University, it has been specifically provided that a person who is appointed to fill in the vacancy of such posts by an interim measure, must possess the requisite qualifications prescribed for the said posts.
Per contra when the post of Registrar is to be filled in for a period of less than six months, or when a person is to be appointed to act as a Librarian by way of interim measure, it has not been provided that such persons must also possess qualifications prescribed for the said posts. Insofar as the words used in sub-section 7 of Section 12 of the said Act are concerned, the legislature has not provided that a person appointed to act as Vice Chancellor as an interim measure to fill in the vacancy arising out of exigencies as provided in clauses
(a) to (e), should also possess the qualifications prescribed in the official gazette issued under sub-section 3A of Section 12 of the said Act.
65. We further find that the word "suitable" used at various places in sub-section 7 of Section 12 of the said Act cannot be given the same meaning. The words used at different places in the said section will have to derive their meanings ::: Downloaded on - 10/10/2014 10:59:26 ::: 67 WP4001-14.odt from the context in which they are used, their placement and the purpose for which the said provisions is made for. As such we find that the word "suitable" used in sub-section 7 of Section 12 of the Act cannot be given a restricted meaning that the person suitable must also possess the necessary educational qualifications and experience required for the post. The word "any" used prior to suitable person is also an indicator of the legislative intent that the said word cannot be given a restricted meaning. The provisions of sub-section 7 of Section 12 will have to be interpreted to mean that the Legislature has provided for an extraordinary power to be exercised by the Hon'ble Chancellor, when an emergent situation arises on account of vacancy occurring in the office of the Vice Chancellor on account of exigencies enumerated in clauses (a) to (e) thereof. The power is an exceptional and extraordinary in the nature vested with the Hon'ble Chancellor, to appoint by way of interim measure any person, who in the best judgment of the Hon'ble Chancellor is suitable to occupy the office of the Vice Chancellor so as to meet the particular exigency as provided in clauses (a) to (e) of sub-section 7.
66. We further find that the challenge to the said provision on the grounds that it confers wide discretionary powers and that there is possibility of misuse of the powers, is ::: Downloaded on - 10/10/2014 10:59:26 ::: 68 WP4001-14.odt also liable to be rejected. We find that the statute cannot be held to be ultra vires on the said grounds. However, in case if anyone feels that the exercise of the powers by the Hon'ble Chancellor is not in legal manner or amounts to misuse or abuse of power, such a person can always invoke the jurisdiction of the Constitutional Courts, which Courts would be bound to consider the said challenge and decide as to whether the exercise of the powers by the Hon'ble Chancellor is legal or amounts to misuse or abuse of power.
67. Before we part with the judgment, we must place on record our deep appreciation for the valuable assistance rendered by Mr. Manohar, learned Senior Counsel and Mr. Bhangde, learned amicus.
68. The petition is, therefore, found to be without merit and as such dismissed. Rule is discharged.
(V.M. Deshpande, J. ) (B.R. Gavai, J.) ...
halwai/p.s.
::: Downloaded on - 10/10/2014 10:59:26 :::