Madras High Court
Jeeva Pandian vs M. Iyyaswamy Thevar And Ors. on 24 September, 1987
Equivalent citations: (1988)2MLJ295
ORDER Venkataswami, J.
1. This writ petition is directed against the order of the Election Court (District Munsif), Kovilpetti in Election O.P.No. 7 of 1986 dated, 2-2-1987.
2. The facts relating to this writ petition may now be noted. The petitioner and the 1st respondent contested for the office of Panchayat Board President for Vadakku Illanthaikulam Panchayat. The election was held on 23-2-1986. The petitioner was allotted "pumpkin" symbol and the 1st respondent was given "Road roller" as his symbol. On 25-2-1986, the Returning Officer declared the petitioner elected on his securing 559 votes as against the 556 votes secured by the 1st respondent. Aggrieved by the said declaration, the 1st respondent filed O.P.16 of 1986, on the file of the District Judge, Tirunelveli on 4-3-1986 praying for a declaration that the election of the petitioner herein as Panchayat Board President was void and after setting aside the same to declare him as duly elected President. The learned District Judge subsequently transferred the Election Petition to the 4th respondent herein on 18-3-1986 and the case was re-numbered as Election O.P.7 of 1986. Before the 4th respondent, an application was taken out by the 1st respondent in I.A. 23 of 1986 for recounting the polled votes. That application was opposed by the petitioner herein. However, overruling the objections, the 4th respondent allowed the application for recounting and actually recounting took place. After recounting, the 4th respondent, by his order dated 2-2-1987, declared that the petitioner had secured only 550 votes as against 556 votes secured by the 1st respondent and, therefore, while setting aside the election of the petitioner, granted the relief of declaration, declaring the 1st respondent as validly elected President. The present writ petition is to quash the above said order of the 4th respondent.
3. At the outset, it may pointed out that the learned Advocate General, who presented the case with the able assistance of P. Peppin Fernando for the petitioner, did not advance arguments on facts. The learned Advocate-General confined his arguments only on the illegality of the institution of the Election petition and the consequence thereof. In other words, according to the learned Advocate-General, the institution of the Election Petition itself is before an authority having absolutely no jurisdiction and, therefore, all further proceedings commencing from the transfer and the hearing before the 4th respondent and the result announced by the 4th respondent are all void. For this contention, he places reliance on Rules 1(2), 2 and 4 of the Rules concerning Election Disputes relating to Panchayats. Apart from the statutory provisions above mentioned, reliance was also placed heavily on a Division Bench judgment of this Court in Mohammed Kasim v. Siddu Chettiar 85 L.W. 168. Anticipating a preliminary objection from the counsel for the 1st respondent to the effect that the question of jurisdiction having not been raised before the 4th respondent it cannot be raised in this writ petition, the learned Advocate-General submitted that if the question of jurisdiction relates to initial want of jurisdiction, no amount of consent or acquiescence by the parties will confer jurisdiction on the Authority of the Court. For this proposition, he relied on three Full Bench judgments of this Court as well as other High Courts. They are in Madhava Rao v. Surya Rao 66 L.W. 821 : A.I.R. 1954 Mad. 103(F.B.); Sheik Husaain and Sons v. State of Andhra Pradesh and Ors. A.I.R. 1964 A.P. 36(F.B.) and Davindar Singh Amar Singh and Anr. v. Deputy Secretary Cum Settlement Commissioner and Ors. A.I.R. 1964 Punj. 291.
4. C.S. Prakasa Rao, learned Counsel appearing for the 1st respondent submitted that the decision reported in Mohammed Kasim v. Siddu Chettiar 85 L.W. 168 relied on by the learned Advocate-General is distinguishable on facts. The 1st respondent was obliged to file the Election petition in the Court of the District Judge, Tirunelveli in view of the fact that there was no Presiding Officer in the Court of the District Munsif, Kovilpatti. Along with the presentation of the Election Petition in the District Court, necessary deposit as required under Rule 4 has also been made in the District Court. Subsequently, when a Presiding Officer was posted for the Court of District Munsif, Kovilpatti, both the Election Petition and the deposit were transferred to the proper Election Court and, therefore, the institution and the transfer of the Election Petition were not against law in the circumstances of the case. The learned Counsel, placing reliance on Lakshmanan Chettiar v. Corporation of Madras 51 M.L.J. 742 : 23 L.W. 778 : A.I.R. 1927 Mad. 130(F.B.), a Full Bench judgment of this Court, contended that if a point regarding jurisdiction is not taken before the first Authority, the same cannot be taken in the subsequent proceeding. Therefore, the petitioner should not be permitted to raise the point of jurisdiction in the writ petition. He also submitted placing reliance on Appaswami Padayachi v. V.A. Ethirajulu Naidu A.I.R. 1926 Mad. 1043, that the provisions of the Civil Procedure Code will apply and, therefore, the institution and transfer cannot be challenged.
5. I have carefully considered the rival submission and I find no difficulty at all in accepting the argument of the learned Advocate General that the institution of the Election Petition was improper and the further transfer will not cure the initial want of jurisdiction, and consequently, the order passed by the 4th respondent is null and void.
6. Rules 1(2), 2 and 4 of the Rules concerning election disputes relating to Panchayats read as follows:
1.(1) xxxx xxxx (2) The election court shall be-
(i) except in cases falling under clause,
(ii) in the case of districts other than the Nilgiris, the District Munsif having territorial jurisdiction over the place in which the office of the panchayat is situated, or if there is more than one such District Munsif, the principal District Munsif, and in the case of the Nilgiris District the Subordinate Judge, Ootacamund, and
(iii) where the Government so direct, whether in respect of panchayats generally or in respect of any class of panchayats or in respect of panchayats in the same district or taluk, such officer or officers of Government as may be designated by the Government in this behalf by the name or by virtue of office:
Provided that an election petition may, on application, be transferred-
(a) if presented to a District Munsif under Clause (i) by the District Judge concerned, to another District Munsif within his jurisdiction; and
(b) if presented to an officer of Government under Clause (ii) by the Government to another officer of Government;
Provided further that where an election petition is transferred to any authority under the foregoing proviso, such authority shall be deemed to be the election court.
(3) A District Munsif, Subordinate Judge or other officer exercising jurisdiction under these rules shall be deemed to exercise such jurisdiction as persona designata and not in his capacity as a Munsif or Judge or other officer of Government, as the case may be.
2. (1) The election petition shall be presented within fifteen days from the date of the declaration of the result of the election.
Explanation: If the office of the election court is closed on the last day of the fifteen days aforesaid, the petition may be presented to the election court on the next following day on which such court is open.
(2) The petition shall contain a statement in concise form of the material facts on which the petitioner relies and the particulars of any corrupt practice which he alleges, and shall where necessary, be divided into paragraphs numbered consecutively. It shall be signed by the petitioner and verified in the manner prescribed for the verification of pleadings in the Code of Civil Procedure, 1908.
3. xxxx xxxx
4.(1) At the time of presentation of the petition the petitioner shall deposit with the election Court in cash twenty-five rupees as security for the costs of the same.
Explanation: Where the election of more than one returned candidate is called in question, a separate deposit shall be made in respect of each such returned candidate.
(2) If the provisions of Sub-rule.(1) are not complied with, the election court shall dismiss the petition.
(3) Upon complaince with the provisions of Sub-rule (1), the election court shall proceed to inquire into the petition.
It is clear from the above extract that the Election Court is a persona designata and the District Munsif having territorial jurisdiction alone is constituted as Election Court, for the present case that the Election Petition should be filed within 15 days from the date of declaration of the result of the election and that at the time of presentation of the petition, a cash deposit of Rs. 25 in the Election Court by way of security for costs shall be made. In this case, as noticed above, the 1st respondent presented the Election petition to the District Judge and the security deposit was also made in (he office of the District Judge and, therefore, the institution of the Election Petition was improper and in a wrong Court.
7. Under identical circumstances, a Division Bench of this Court in Mohammed Kasim v. Siddu Chettiar 85 L.W. 168, has ruled as follows:
It seems to us that Palaniswamy, J, took the correct view on the question of jurisdiction. Under Rule 1(2) of the Rules for decision of disputes as to validity of elections held under the Madras District Municipalities Act, the election court shall be the Subordinate Judge having territorial jurisdiction over the Municipal area, Sub-rule (3) of this rule specifically makes it clear that either a Subordinate Judge or District Judge exercising jurisdiction under the Rules acts as persona designata and not in his capacity as a court over which he presides. Section 30 of the Madras Civil Courts Act empowers the High Court to permit civil courts under its control to adjourn from time to time for periods not exceeding in the aggregate the specified period in each year. The following provisions of the section provide that the State Government, notwithstanding anything contained in the Act or in the Code of Civil Procedure, 1908, but in consultation with the High Court, appoint for the duration of the adjournment of any District Court in summer a Subordinate Judge for such District Court as Vacation Civil Judge and the Civil Judge shall have the same local limits of the jurisdiction as those of the District Court. Under these provisions the jurisdiction of the Vacation Civil Judge shall stand to all suits, appeals and other proceedings pending in, or cognisable by any civil court in the District concerned when such Court is adjourned for summer vacation. On the re-opening of the District Court, a Subordinate Judge's Court or District Munsifs Court after the summer vacation, the suits referable to those courts shall stand transferred to them. It will be clear from the provisions of Section 30 that it does not deal with officers appointed persona designata but with subordinate courts from the level of the District Court downwards and that provides for a Vacation Civil Judge to act during the vacation, whose jurisdiction shall be the same as that of the District Court in respect of which he has been appointed as Vacation Civil Judge. We cannot, therefore, treat the Vacation Civil Judge, Coimbatore, as a Subordinate Judge acting as persona designata. The subordinate Judge who functions as an election court, though the nature of the dispute it may deal with, may be described as civil in character, is not a court under the Code of Civil Procedure and also for the purpose of Section 30. The election petition under the Rules aforesaid can only lie to the Subordinate Judge having territorial jurisdiction and not to this Court. That being the case, the Vacation Civil Judge of Coimbatore had no jurisdiction to entertain the election petition and it would follow necessarily that it had no jurisdiction to transfer a petition which it had no jurisdiction initially to receive. Sub-rule (1) of Rule 1 requires that an election petition be presented in accordance with the Rules to an election court by any candidate or elector against the candidate who has been declared elected. Apart from the fact that the Vacation Civil Judge had no jurisdiction to receive the election petition, Section 30(6) of the Madras Civil Courts Act will be totally unavailing for transferring that petition to the Subordinate Judge of Ootacamund. The test of the Jurisdiction of the Vacation Court to try the petition is its valid presentation. The question is not one of its competency to try the election petition. The point, therefore, is whether the proceeding has been validly initiated before it, and if it has not been, then the election court has no power to deal with it. Sub-rule (1) of Rule 1 lays down the specific manner in which an election petition should be initiated and by whom and to whom it should be presented. It is a basic requisite for a valid exercise of the jurisdiction of the election court that the requirements of Sub-rule (1) of rule are to be complied with. If an election petition was initiated improperly in a wrong court, its transfer whether by operation of law or by an order of the former court to an officer having jurisdiction to deal with it, as the presentation initially was null and void which vitiates the proceedings throughout.
The principle that if a proceeding is illegally initiated it remains to be illegal not with standing its transfer to the forum having jurisdiction, has been well established since Legard v. Bull 1887 I.L.R. 9 All. 91 : 1886 A.C. 648 (P.C.). In that case it was pointed out that the first and an essential step in the maintenance of a suit is its due institution and if initially the institution in a particular forum is vitiated as being illegal, the transference of the suit therefrom to the right court is equally incompetent. The fact that the transferee court is one which is seized of proper jurisdiction will make no difference to the invalidity of the transferred proceedings as it was improperly initiated in a wrong forum. This principle has been followed in Asst. Sessions Judge, North Arcot v. Ramamal I.L.R.36 Mad. 387. A pleader, In re - A First Grade pleader (Srinivasa Rao, K.), Coimbatore I.L.R. 1940 Mad. 433 : (1940) 1 M.L.J. 529 : 187 I.C. 144 : 4 M.LJ. 411 : A.I.R. 1940 Mad. 310; Singara Muddaliar v. Govindasami Chetti (1928) 54 M.LJ. 145 and in Sakar v. Buvanambal Ammal . It is however, contended for the appellant that on the principle of Ratnam Filial v. Sellappa Reddiar 76 L.W. 574 : (1963) 2 M.LJ. 381, the election petition must be regarded as having been validly presented in the election court, namely, the Subordinate Judge, Ootacamund. What was held in that case was that it would be competent for a person presenting an election petition under the Madras Panchayats Act, 1958, to do so in the office of the Election Commissioner, and that it was not obligatory on him to present it to the Election Commissioner personally. But that is not the point. If the election petition had been presented to the Court of the Subordinate Judge, Ootacamund, the appellant might well rely on that decision. But here the filing was in a wrong forum altogether which has no jurisdiction to deal with it. We do not think that Hiralal v. Kalinath 1962 S.C. 199 : (1962) 2 S.C.R. 147, is of any assistance to the appellant.
8. The reliance placed by the learned Counsel for the 1st respondent on the decision in Appaswami Padayachi v. V.A. Ethirajulu Naidu and Anr. A.I.R. 1926 Mad. 1043, is of no avail as that case did not consider the applicability of the provisions of Civil Court Act to the proceedings in Election Court whereas the Division Bench in Mohammed Kasim v. Siddu Chettiar 85 L.W. 168, considered that aspect as well and held that the provisions of Civil Court Act will have no application to the proceedings in Election Court and, therefore, the transfer made by the District Judge was without jurisdiction.
9. Likewise, reliance placed on a Full Bench judgment of this Court in Lakshmanan Chettiar v. Corporation of Madras I.L.R. 50 Mad. 130 : 51 M.LJ. 742 : 24 L.W. 778 : A.I.R. 1927 Mad. 130, is of no avail to the 1st respondent as the ratio decidendi of that case was explained at least by three Full Bench judgments of this Court, Andhra Pradesh High Court and Punjab High Court in the cases reported in Madhava Rao v. Surya Rao . Sheik Hussain and Sons v. State of Andhra Pradesh and Ors. Davinder Singh Amar Singh and Anr. v. Deputy Secretary Cum Settlement Commissioner and Ors. (all referred to above) of which I shall refer to Davinder Singh's Case A.I.R. 1964 Punj. 291, which takes note of the earlier Full Bench judgment of this Court and the Andhra Pradesh High Court. H.R. Khanna, J. as he then was, speaking for the Full Bench, has observed as follows:
Lakshmanan Chettiar v. Corporation of Madras , is a Full Bench case decided by the Madras High Court. It would be necessary to scrutinise the facts of this case because the dictum laid down therein was approved by their Lordships of the Supreme Court in Pannala Biniraj v. Union of India 85 L.W. 168, to which a reference would be made hereinafter. In that case one Lakshmanan Chettiar filed his nomination of the City of Madras. It was not in dispute that his nomination paper was valid on the face of it but it was urged that he was disqualified from contesting the election because of his being an Honorary presidency. Magistrate and thereupon his powers as Magistrate were withdrawn. The Commissioner of Corporation upheld the objection of the contesting candidates and rejected the nomination paper of Lakshmanan Chettiar. A Revision filed by Lakshmanan Chettiar before Chief Judge of the Court of Small Causes was also rejected.
Lakshmanan Chettiar then filed a writ of certiorari before the High Court of Madras and it was argued on his behalf that the Commissioner and the Chief Judge of the Court of Small Causes were only empowered to enquire into disabilities appearing on the face of the nomination paper and that they travelled outside their jurisdiction when they went into matters which did not appear on the face of the nomination paper. The respondents then took an objection that certiorari would not lie where the person who applied for the writ had by his conduct taken chance of pronouncement in his favour by the lower Courts on the merits. It was held that the petitioner having submitted himself to the jurisdiction could not be allowed subsequently the repudiate it. The petitioner was further held to have so conducted himself as to preclude the Court from exercising a discretionary jurisdiction in his favour. Perusal of the facts of that case goes to show that there was no inherent lack of jurisdiction in the officers whose orders were in question.
This aspect of the case was emphasised in a later Full Bench case of the Madras High Court, Madhava Rao v. Sitrya Rao (1953) 2 M.L.J. 340, as well as in a Full Bench case of Andhra Pradesh High Court, Sheik Hussain and Sons v. State of Andhra Pradesh . In Madhava Rao's case, (1953)2 M.LJ. 340, the Full Bench of the Madras High Court held that the fact that the petitioner did not object to the jurisdiction of a Deputy Registrar of Co-operative Societies, did not preclude him from questioning that jurisdiction which went to the root of the matter. In Sheik Hussain's case, , the petitioner in a petition under Article 226 of the Constitution for a writ of certiorari urged that the order of the State Transport Authority was without jurisdiction having regard to the provisions of Section 44 of the Motor Vehicles Act as it was passed by the Chairman sitting alone. This contention was upheld and it was observed that as there was initial lack of jurisdiction it rendered the entire proceedings void. Dealing with the question about the failure of the petitioners to raise objection about want of jurisdiction it was observed as under:
The only question then is whether the Tribunal has or has not jurisdiction; and immediately this Court is satisfied that the Tribunal has exceeded its jurisdiction, a writ of certiorari must issue in spite of the acquiescence of the applicant or want of objection on his part. The principle in such a case is that the exercise of an unauthorised jurisdiction amounts to an usurpation of jurisdiction and renders the decision of the Tribunal a nullity. It is the duty of the Court to remove the void order by issuing a writ of certiorari.
In Pannalal Binjraj v. Union of India , to which a reference has been made earlier, the Commissioner of Income-tax and the Central Board of Revenue transferred cases of the petitioner from the file of one Income-tax Officer to that of another. The assessees never raised any objection to their cases being tried by the transferee Income-tax Officer and in fact submitted to his jurisdiction. It was under these circumstances that their Lordships of the Supreme Court held that the petitioners had acquiesced in the jurisdiction of the Income-tax Officer to whom the cases were transferred and the assessees were not entitled to invoke the jurisdiction of the Supreme Court under Article 32 of the Constitution. Here again there was no inherent want of jurisdiction in the transferee Income-tax Officer who disposed of the cases of the petitioners.
Manak Lal v. Perm Chand Singhvi , was a case under the Bar Councils Act where the question of bias was raised. Bias did not affect the inherent jurisdiction of the tribunal under the Bar Councils Act but only disqualified the member who had such bias and, therefore, it was held that deliberate failure to raise objection after knowledge of the bias would create an effective bar of waiver against the petitioner from challenging the decision of the tribunal on the ground of bias. It would thus follow that this was not a case of inherent lack of jurisdiction.
A Division Bench case of Rajasthan High Court Barkatali v. Custodian General of Evacuee Property of India , has also a bearing on that matter. In that case the impugned order under the Administration of Evacuee Property Act had been made by a Naik Thasildar even though only Tahsildars were authorised in the matter. The order was held to be without jurisdiction. Wanchoo, C.J., as he then was, further observed:
But this is a case where the lack of jurisdiction is patent, and the mere fact that no objection was taken before the Custodian or the Custodian General would not disable that applicant from raising the point before us. The matter would have been different if the question of jurisdiction depended upon the allegation and proof of certain facts, In that case, if no objection had been taken, we would not have heard the applicant.
In Babu Ram v. Perag . Division Bench of the Allahabad High Court "considered the question of the right of a party to challenge the jurisdiction of an inferior Tribunal in a writ petition when that party had omitted to challenge that before the Tribunal itself. It was held that where the objection went to the root of jurisdiction the Court was competent to quash the order in spite of the fact that a plea of want of jurisdiction was not raised at the earliest opportunity or before the Tribunal.
It would appear from the above that there is preponderance of authority for the view that where there is inherent lack of jurisdiction in an inferior Tribunal and the matter is patent on the record, the failure of a party to raise objection on the point of jurisdiction would not by itself debar it from getting relief on that score in a writ petition. It would also follow from the above that most of the cases, in which the failure of a party to raise objections before a Tribunal about want of jurisdiction was held to preclude that party from raising such objection in a writ petition, were not cases of inherent lack of jurisdiction, patent on the record.
The reason for that is obvious. Want of inherent or initial jurisdiction goes to the very root of the matter and neither consent nor acquiescence of a party can vest a Tribunal with jurisdiction where none exists. Nor can such consent or acquiescence confer validity upon the order of the Tribunal where the order in the very nature of things is a nullity having been made by a Tribunal without any jurisdiction in the matter.
The third proposition in Jagatjit Cotton Textile Mills Ltd's Case (1959) 61 Punj. L.R. 597 : A.I.R. 1959 Punj. 389, seems to be too broadly stated and the correct position, in my opinion, is that where the lack of inherent jurisdiction in a Tribunal is patent on the record, the failure of a party to raise objection about want of such jurisdiction before the Tribunal would not by itself stand in the way of the High Court granting relief to the party concerned on that score. If, however, because of the failure of the petitioner to raise such an objection there arise certain equities in favour of the opposing party or some other circumstances supervene which make it inexpedient to grant relief to the petitioner, the Court would in the exercise of its discretion refuse to grant such a relief.
It is absolutely clear from the above extracts that the principle laid down in the Full Bench judgment of this Court Lakshmanan Chettiar v. Corporation of Madras 51 M.L.J. 74224 L.W. 778 : I.L.R. 50 Mad. 130 : A.I.R. 1927 Mad. 130(F.B.), cannot be pressed into service to the facts and circumstances of the case.
10. On facts, it is not in dispute that the Election Petition was presented before the District Judge, Tirunelveli and security deposit was also made in the office of that Court. When the transfer was made to the appropriate election Court, the 15 days 'time fixed in R.2 extracted above expired. Therefore, applying the principle laid down in the Division Bench judgment Mohammed Kasim v. Siddu Chettiar 86 L.W. 168, the impugned order of the 4th respondent cannot be sustained, and accordingly it is quashed. Consequently, the writ petition is allowed. No costs.