Karnataka High Court
S Rajendran vs State Of Karnataka on 26 March, 2015
Equivalent citations: AIR 2015 (NOC) 940 (KAR.), 2015 (2) AKR 599
-1-
W.P.No.32141/2014
c/w W.P.No.7039/2015
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 26TH DAY OF MARCH 2015
BEFORE
THE HON'BLE MR. JUSTICE H.G.RAMESH
R
WRIT PETITION NO.32141/2014 (GM-RES)
C/w
WRIT PETITION NO.7039/2015 (GM-RES)
IN W.P.NO.32141/2014
BETWEEN:
S. RAJENDRAN
SON OF V SITARAM
AGED 55 YEARS
EX-MEMBER
KARNATAKA LEGISLATIVE ASSEMBLY
RESIDING AT NO.40, 3RD CROSS ROAD
ROBERTSON PET, KOLAR GOLD FIELDS
BANGARPET TALUK
KOLAR DISTRICT - 563 101 ... PETITIONER
(BY SRI S BASAVARAJ, ADVOCATE)
AND:
1. STATE OF KARNATAKA
BY ITS PRINCIPAL SECRETARY
DEPARTMENT OF PERSONNEL AND
ADMINISTRATIVE REFORMS
VIDHANA SOUDHA, DR. AMBEDKAR ROAD
BANGALORE - 560 001
2. JOINT CHIEF ELECTORAL OFFICER
AND EX-OFFICIO JOINT SECRETARY TO GOVERNMENT
DPAR (ELECTIONS)
VIDHANA SOUDHA, DR. AMBEDKAR ROAD
BANGALORE - 560 001
-2-
W.P.No.32141/2014
c/w W.P.No.7039/2015
3. KARNATAKA GOVERNOR'S SECRETARIAT
UNDER SECRETARY TO HIS EXCELLENCY
THE GOVERNOR OF KARNATAKA
RAJ BHAVAN
BANGALORE - 560 001
4. SRI V.S.UGRAPPA
S/O LATE SUBBAIAH
AGED MAJOR
MEMBER, KARNATAKA LEGISLATIVE ASSEMBLY
NO.1093, 19TH CROSS, 3RD SECTOR
HSR LAYOUT, BANGALORE - 560 102
5. SRI K.ABDUL JABBAR
AGED MAJOR
MEMBER, KARNATAKA LEGISLATIVE ASSEMBLY
NO.303/2, NARASARAJ ROAD
DAVANAGERE - 577 001
6. DR. JAIMALA RAMACHANDRA
W/O RAMACHANDRA H.M
AGED MAJOR
MEMBER, KARNATAKA LEGISLATIVE ASSEMBLY
#496, 6TH MAIN, DOLLARS COLONY
R.M.V. 2ND STAGE
BANGALORE - 560 094
7. SRI IVAN D'SOUZA
S/O LATE CYPRIAN D'SOUZA
AGED MAJOR
MEMBER, KARNATAKA LEGISLATIVE ASSEMBLY
"LILLY", FATHIMA LANE, KANKANADY POST
MANGALORE - 575 002
8. SRI IQBAL AHMED SARADAGI
AGED MAJOR
MEMBER, KARNATAKA LEGISLATIVE ASSEMBLY
S/O S MOHAMMED
#1-1, 166/9-E, AIWAN-E-SHAHI AREA
GULBARGA - 585 102 ... RESPONDENTS
(BY SRI RAVIVARMA KUMAR, ADVOCATE GENERAL A/W
SRI THARANATH POOJARY, AGA FOR R1, R2 & R3;
SRI D.R.ANANDEESWARA, ADVOCATE FOR R4;
SRI A.NAGARAJAPPA, ADVOCATE FOR R5;
-3-
W.P.No.32141/2014
c/w W.P.No.7039/2015
SRI D.N.NANJUNDA REDDY, SR. ADVOCATE FOR
SRI B.M.ARUN, ADVOCATE FOR R6 &
SRI D.KRISHNA MOORTHY, ADVOCATE FOR R7;
SRI S.M.CHANDRASHEKAR, SR. ADVOCATE FOR
SRI H.M.SIDDARTH, ADVOCATE FOR R8)
IN W.P.NO.7039/2015
BETWEEN:
P.KODANDARAMIAH
S/O LATE NAGABHUSHAN P
AGED ABOUT 75 YEARS
RESIDING AT NO.20
12TH CROSS, 2ND MAIN
J.P.NAGAR 3RD PHASE
BENGALURU - 560 078 ... PETITIONER
(BY SRI REUBEN JACOB, ADVOCATE)
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF PERSONNEL
AND ADMINISTRATIVE REFORMS
VIDHANA SOUDHA, DR. AMBEDKAR ROAD
BENGALURU - 560 001
BY ITS PRINCIPAL SECRETARY
2. CHIEF ELECTORAL OFFICER
AND EX-OFFICIO JOINT SECRETARY TO GOVERNMENT
DPAR (ELECTIONS)
VIDHANA SOUDHA, DR. AMBEDKAR ROAD
BENGALURU - 560 001
3. KARNATAKA GOVERNOR'S SECRETARIAT
UNDER SECRETARY TO HIS EXCELLENCY
THE GOVERNOR OF KARNATAKA
RAJ BHAVAN
BENGALURU - 560 001
4. K SIDDARAMAIAH
HON'BLE CHIEF MINISTER OF KARNATAKA
CHIEF MINISTER'S SECRETARIAT
-4-
W.P.No.32141/2014
c/w W.P.No.7039/2015
VIDHANA SOUDHA, DR. AMBEDKAR ROAD
BENGALURU - 560 001
5. V.S.UGRAPPA
S/O LATE SUBBAIAH
MEMBER, KARNATAKA
LEGISLATIVE ASSEMBLY
NO.1093, 19TH CROSS
3RD SECTOR, HSR LAYOUT
BENGALURU - 560 102
6. K ABDUL JABBAR
MEMBER, KARNATAKA
LEGISLATIVE ASSEMBLY
NO.303/2, NARASRAJ ROAD
DAVANAGERE - 586 101
7. IVAN D'SOUZA
S/O LATE CYPRIAN D'SOUZA
MEMBER, KARNATAKA
LEGISLATIVE ASSEMBLY
"LILLY", FATHIMA LANE
KANKANADY POST
MANGALORE - 575 002
8. IQBAL AHMED SARADAGI
S/O S.MOHAMMED
MEMBER, KARNATAKA
LEGISLATIVE ASSEMBLY
#1-1, 166/9-E
AIWAN-E-SHAHI AREA
KALBURGI - 585 102
9. DR. JAIMALA RAMACHANDRA
W/O RAMACHANDRA H.M
MEMBER, KARNATAKA
LEGISLATIVE ASSEMBLY
#496, 6TH MAIN
DOLLARS COLONY
R.M.V. 2ND STAGE
BENGALURU - 560 094 ... RESPONDENTS
(BY SRI RAVIVARMA KUMAR, ADVOCATE GENERAL A/W
SRI THARANATH POOJARY, AGA FOR R1 & R2;
SRI D.R.ANANDEESWARA, ADVOCATE FOR R5;
-5-
W.P.No.32141/2014
c/w W.P.No.7039/2015
SRI A.NAGARAJAPPA, ADVOCATE FOR R6;
SRI D.N.NANJUNDA REDDY, SR. ADVOCATE FOR
SRI D.KRISHNA MOORTHY, ADVOCATE FOR R7;
SRI S.M.CHANDRASHEKAR, SR.ADVOCATE FOR
SRI H.M.SIDDARTH, ADVOCATE FOR R8)
WRIT PETITION NO.32141/2014 FILED UNDER ARTICLE 226
OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE THAT R4
TO R8 HAVE NO AUTHORITY TO HOLD & CONTINUE TO HOLD THE
PUBLIC OFFICE OF THE MEMBER, KARNATAKA LEGISLATIVE
COUNCIL, KARNATAKA UNDER ARTICLE 171(5) OF THE
CONSTITUTION OF INDIA ETC.
WRIT PETITION NO.7039/2015 FILED UNDER ARTICLES 226
& 227 OF THE CONSTITUTION OF INDIA PRAYING TO DECLARE
THAT R5 TO R8 HAVE NO AUTHORITY TO HOLD & CONTINUE TO
HOLD THE PUBLIC OFFICE OF MEMBER, KARNATAKA LEGISLATIVE
COUNCIL, KARNATAKA BY ISSUING A WRIT OF QUO WARRANTO
ETC.
THESE WRIT PETITIONS COMING ON FOR PRELIMINARY
HEARING IN 'B' GROUP, THIS DAY, THE COURT MADE THE
FOLLOWING:
ORDER
H.G.RAMESH, J. (Oral):
1. In these writ petitions, the petitioners have sought for issue of a writ of quo warranto against the persons nominated to the Karnataka Legislative Council as per the order dated 24.06.2014 made by the Governor of Karnataka under sub-clause (e) of clause (3) of Article 171 of the Constitution of India. The ground urged is that they were not qualified as required under clause (5) of Article 171 of the Constitution. -6- W.P.No.32141/2014 c/w W.P.No.7039/2015
2. Learned Advocate General appearing for the State Government submitted that the writ petitions are not maintainable inasmuch as there are no judicially manageable standards to examine as to whether the persons nominated had special knowledge or practical experience in respect of matters referred to in clause (5) of Article 171 of the Constitution. Sri S.M.Chandrashekar, learned Senior Counsel submitted that Article 361 of the Constitution bars judicial review of nominations made to the Legislative Council.
3. In the context of the challenge made in these petitions, and, to examine as to whether the nominations made to the Legislative Council is amenable for judicial review, it is relevant to notice sub-clause (e) of clause (3) and clause (5) of Article 171 of the Constitution; Article 171 reads as follows:
171. Composition of the Legislative Councils.―(1) The total number of members in the Legislative Council of a State having such a Council shall not exceed one-third of the total number of members in the Legislative Assembly of that State:
Provided that the total number of members in the Legislative Council of a State shall in no case be less than forty.
(2) Until Parliament by law otherwise provides, the composition of the Legislative Council of a State shall be as provided in clause (3).
(3) Of the total number of members of the Legislative Council of a State―
(a) as nearly as may be, one-third shall be elected by electorates consisting of members of municipalities, -7- W.P.No.32141/2014 c/w W.P.No.7039/2015 district boards and such other local authorities in the State as Parliament may by law specify;
(b) as nearly as may be, one-twelfth shall be elected by electorates consisting of persons residing in the State who have been for at least three years graduates of any university in the territory of India or have been for at least three years in possession of qualifications prescribed by or under any law made by Parliament as equivalent to that of a graduate of any such university;
(c) as nearly as may be, one-twelfth shall be elected by electorates consisting of persons who have been for at least three years engaged in teaching in such educational institutions within the State, not lower in standard than that of a secondary school, as may be prescribed by or under any law made by Parliament;
(d) as nearly as may be, one-third shall be elected by the members of the Legislative Assembly of the State from amongst persons who are not members of the Assembly;
(e) the remainder shall be nominated by the Governor in accordance with the provisions of clause (5).
(4) The members to be elected under sub-clauses (a), (b) and (c) of clause (3) shall be chosen in such territorial constituencies as may be prescribed by or under any law made by Parliament, and the elections under the said sub-clauses and under sub-clause (d) of the said clause shall be held in accordance with the system of proportional representation by means of the single transferable vote.
(5) The members to be nominated by the Governor under sub-clause (e) of clause (3) shall consist of persons having special knowledge or practical experience in respect of such matters as the following, namely:― Literature, science, art, co-operative movement and social service.
(Underlining supplied)
4. A writ of quo warranto will lie, if the appointment made to a public office is contrary to law. The qualification of a person to hold a public office can be examined in a quo warranto proceeding immaterial of who made the appointment. -8- W.P.No.32141/2014 c/w W.P.No.7039/2015 Whether the persons nominated by the Governor possessed the qualification required under clause (5) of Article 171 of the Constitution is a legal question. Whether the selection of the persons made is appropriate or not is a political question. Merely because the matter also involves a political question is no bar for judicial review on limited grounds as power to nominate is not totally discretionary. It is inter alia regulated by clause (5) of Article 171 of the Constitution. Whether an authority under the Constitution has acted in accordance with the provisions of the Constitution can certainly be examined by the High Court as it is also its constitutional obligation to do so. There is also no bar under the Constitution for judicial review of the nominations made to the Legislative Council. The immunity extended to the Governor under Article 361 of the Constitution is not extended to the person nominated by the Governor, and hence, Article 361 is not a bar to examine the validity of the nominations made by the Governor. Therefore, the validity of nominations made to the Legislative Council is not immune from judicial review though its scope is very limited inasmuch as examination of suitability of the person nominated does not fall within the scope of a -9- W.P.No.32141/2014 c/w W.P.No.7039/2015 proceeding for quo warranto. If the person nominated is found to be not qualified as required under clause (5) of Article 171 of the Constitution, the nomination is liable to be set aside.
5. In view of the above, the writ petitions are held maintainable. The contention urged to the contrary is unsustainable in law.
6. The averments made in the writ petitions require examination and call for an answer. The matter requires consideration.
Issue rule.
Sd/-
JUDGE hkh.