Gujarat High Court
Chamanbhai Madhabhai Vizuda & vs D H Brahmbhatt- Ias & on 6 August, 2014
Author: C.L.Soni
Bench: C.L. Soni
C/SCA/11133/2013 JUDGMENT
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 11133 of 2013
With
SPECIAL CIVIL APPLICATION NO. 11134 of 2013
With
SPECIAL CIVIL APPLICATION NO. 11137 of 2013
FOR APPROVAL AND SIGNATURE:
HONOURABLE MR.JUSTICE C.L. SONI
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1 Whether Reporters of Local Papers may be allowed to see
the judgment ?
2 To be referred to the Reporter or not ?
3 Whether their Lordships wish to see the fair copy of the
judgment ?
4 Whether this case involves a substantial question of law as
to the interpretation of the Constitution of India, 1950 or any
order made thereunder ?
5 Whether it is to be circulated to the civil judge ?
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CHAMANBHAI MADHABHAI VIZUDA & 1....Petitioner(s)
Versus
D H BRAHMBHATT- IAS & 1....Respondent(s)
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Appearance:
MR BM MANGUKIYA, ADVOCATE for the Petitioner(s) No. 1 - 2
MS BELA A PRAJAPATI, ADVOCATE for the Petitioner(s) No. 1 - 2
Mr. P.P. BANAJI AGP for the Respondent(s) No. 1
MR C B UPADHYAYA, ADVOCATE for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Page 1 of 25
C/SCA/11133/2013 JUDGMENT
Date : 06/08/2014
COMMON ORAL JUDGMENT
1. Since this group of petitions raises common issues, they are heard and decided by this common judgment. In these petitions filed under Article 226 of the Constitution of India, the orders passed by the Designated Authority under Section 3 of the Gujarat Provision for Disqualification of Members of Local Authorities for Defection Act, 1986 ("the Act" for short) in Appeal/ Application No.7/2013, 9/2013 and 8/2013 dated 6th June, 2013 are under challenge.
2. The petitioners preferred three applications, titled as Appeals, under section 3 of the Act to declare that respondent No.2 in each petition (to be referred as councilors for convenience) has incurred disqualification on the grounds that the councilors have defected from the Indian National Congress ("Congress Party" for short) and joined the Bharatiya Janata Party ("BJP" for short) and also on the ground that they have violated the mandate/whip issued by petitioner No.2 in connection with the business transacted in general meeting of the Gandhinagar Municipal Corporation ('the Corporation' for short) held on 19.2.2013.
3. The Respondent No.1 - Designated Authority, under the Act came to the conclusion that the petitioners have failed to prove by any evidence that councilors voluntarily left the Congress Party and joined the BJP and that the petitioners have not produced any authority letter of the party authorizing petitioner no.1 to issue any order on behalf of the party and it is nowhere stated in appeals that the petitioner no.1 was duly authorized to issue order to the Page 2 of 25 C/SCA/11133/2013 JUDGMENT members of the party. It is observed that the whip issued by petitioner No.2 was on the basis of the order of petitioner No.1 to vote in favour of the budget passed by the Standing Committee and to vote against the budget of the Commissioner. The respondent No.1 thus came to the conclusion that the petitioner no.1 has failed to prove that he was authorized by the party to issue any order and the petitioner no.2 also could not establish that he had authority to issue whip. With such conclusion, respondent No.1 rejected the appeals by separate orders dated 6th June, 2013.
4. I have heard the learned advocates for the parties. Learned Advocate Mr. Mangukia appearing for the petitioners submitted that as regards first ground of voluntarily leaving the Congress party by the councilors, the petitioners have clearly stated in their appeals that on 2.11.2012, the councilors defected the party and joined the BJP. Mr. Mangukia submitted that the councilors participated in the meetings of the BJP and their joining the BJP was clearly reflected from the news paper reports. Mr. Mangukia submitted that whether a councilor has defected his own party and joined another party could easily be decided by the conduct of such councilor and in the present case, conduct of the councilors was so apparent that no other proof was required to hold that they left the membership of the Congress Party and thereby incurred disqualification under section 3 of the Act. Mr. Mangukia submitted that there was a mandate issued by the party in connection with the meeting of the Corporation dated 19.2.2013 and still the councilors respondent no.2 violated the mandate by acting contrary to it in the meeting held on 19.2.2013. Mr. Mangukia submitted that Rule 10A of the Gujarat Provision for Disqualification of Members of Local Authorities for Defection Page 3 of 25 C/SCA/11133/2013 JUDGMENT Rules, 1987 ("the Rules" for short) provides that the councilor of Municipal Corporation or the Municipality or a member of the panchayat who is elected on the symbol of political party shall, while attending any meeting of Municipal Corporation or the Municipality or a Panchayat, ensure whether any mandate is issued by such political party and if any mandate is issued by such political party, he shall obtain such mandate from such political party, or by any person or authority authorized by it. Mr. Mangukia submitted that Rule 10A also provides that the Chair-person of any meeting of Municipal Corporation or the Municipality or a Panchayat shall verify that such mandate has been issued by the political party and circulated to the councilor of Municipal Corporation or the member of Municipality or a member of the panchayat. Mr. Mangukia submitted that in view of rule 10A of the Rules, the councilors were to be taken to have knowledge of the mandate issued by the party in connection with the meeting dated 19.2.2013. Mr. Mangukia submitted that the petitioner No.1 is a leader of the congress party in the Corporation. So far as petitioner No.2 is concerned, he is president of party at Gandhinagar City and District level. Mr. Mangukia submitted that the whip issued by petitioner no.2 and the order passed by petitioner no.1 as leader of the party in the corporation to act in a particular fashion in the meeting dated 19.2.2013 were produced on the proceedings of the appeals before respondent no.1. Mr. Mangukia submitted that it was not open to the councilors to challenge whip as it was for the party to dispute the authority of the petitioners to issue order and whip in respect of the meeting dated 19.2.2013. Mr. Mangukia submitted that the respondent No.1 has committed serious error in holding that the petitioners were not authorized to issue any order or whip in connection with meeting dated 19.2.2013. Mr. Mangukia submitted that in view of the fact that the petitioner No.2 issued Page 4 of 25 C/SCA/11133/2013 JUDGMENT whip as president of the party at City and District level, such whip was required to be treated to have been issued by the political party itself. It was therefore violation of the mandate issued by the political party which rendered the councilors disqualified under section 3 of the Act. Mr. Mangukia submitted that the impugned orders are though dated 6th June, 2013 but in fact not passed on 6th June, 2013 and the date of 6th June, 2013 is given on the order just to keep out of consideration the evidence as regards authority given to the petitioner No.2 to issue whip, produced with written submissions on 7th June, 2013 before the order could be made on the appeals. Mr. Mangukia submitted that the impugned orders received by the petitioners were sent delivered through post after 4.00 o'clock on 7th June, 2013 whereas the petitioners presented written submissions much before dispatch of the orders on 7 th June, 2013. Mr. Mangukia submitted that after this court directed the respondent no.1 to decide the matter within time bound period, no hearing had taken place and without considering the written submissions of the petitioners, respondent no.1 passed the impugned orders. Mr. Mangukia relied on the following authorities:
(1). In case of Rajendra Singh Rana and Others v. Swami Prasad Maurya and Others, reported in (2007) 4 SCC 270.
(2). In case of Dr. Mahachandra Prasad Singh v. Chairman, Bihar Legislative Council and Others, reported in (2004) 8 SCC
747.
(3). In case of Jagjit Singh v. State of Haryana and Others, reported in (2006) 11 SCC 1.
(4). In case of Ravi S. Naik v. Union of India and Others, reported in 1994 Supp (2) SCC 641.
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5. As against the above arguments, learned advocate Mr. C.B. Upadhyaya appearing for the councilors submitted that respondent no.1 has committed no error in arriving at the conclusion that the petitioners have failed to produce any evidence to prove that the councilors joined the BJP. Mr. Upadhyaya submitted that in the appeals, petitioner no.2 stated at one place that the councilors joined BJP on 2nd November, 2012 and at other place, it is stated that they have joined BJP before about six months. Mr. Upadhyaya submitted that if the councilors had defected the Congress Party and joined the BJP before about six months, before filing the appeals, the party could have taken immediate action in the matter for disqualification. However, neither any notice was issued by the party for such alleged act nor even any action was taken against the councilors and thus, it is not open to the petitioners to seek declaration under Section 3 of the Act on the ground that councilors have left congress party. Mr. Upadhyaya submitted that if the councilors had voluntarily left the Congress Party and joined the BJP, there was no question of issuing any whip to them as whip could be issued only to the members of political party. Mr. Upadhyaya submitted that once it was alleged that the councilors had defied the whip in respect of the meeting dated 19.2.2013, it could be said that the councilors were considered to be continuing members of the Congress Party till the whip was issued and, therefore, it cannot be said that they incurred disqualification on the ground that they joined the BJP. Mr. Upadhyaya submitted that even otherwise, as rightly held by respondent No.1, petitioners have not produced any evidence to establish that the councilors voluntarily left membership of Congress Party.
6. Mr. Upadhyaya submitted that in fact there was no mandate/whip either by the political party or by the authorized Page 6 of 25 C/SCA/11133/2013 JUDGMENT person or any authority of the political party in connection with the meeting dated 19.2.2013. Mr. Upadhyaya submitted that nowhere in the appeals, it is stated as to the authority of petitioners to issue whip. Mr. Upadhyaya submitted that the respondent no.1 committed no error in holding that the petitioners failed to prove that they were authorized to issue whip to the members of congress party, the councilors of the Municipal Corporation. Mr. Upadhyaya submitted that there are no averments in the Appeals that the whip was issued by the political party itself and not by the authorized person. Mr. Upadhyaya submitted that in absence of any such pleadings of the petitioners and in absence of any such contention raised before respondent no.1, it is not permissible to the petitioners to raise such issue before this Court as it is an issue of fact raised for the first time before this Court and especially when the petitioner no.2 claims to have issued whip as authorized person and not as a political party itself. Mr. Upadhyaya submitted that the contention raised on behalf of the petitioners that the impugned orders were not made on 6th June, 2013 could not be accepted when the orders are shown to have been signed on 6 th June, 2013 and sent to the petitioners on 7th June, 2013. Mr. Upadhyaya submitted that the signature, date of the order passed by public authority are to be taken as correct till they are disproved. The petitioners have come with allegations without any proof. Mr.Upadhyaya submitted that in fact after this court directed the respondent No.1 to decide the matter within 3 weeks, petitioners did not produce any evidence till the order was made on 6th June, 2013. Mr. Upadhyaya submitted that if written submissions were tendered after the orders were dispatched, there was no question of considering the same as the same could not have been considered to be part of the record of the case. Mr. Upadhyaya submitted that the respondent no.1 has committed no Page 7 of 25 C/SCA/11133/2013 JUDGMENT error in rejecting the appeals of the of the petitioners. He thus, urged to dismiss the petitions. Mr. Upadhyaya relied on the following authorities:
(a) In case of Sadashiv H. Patil v. Vithal D. Teke and others, reported in 2000 (8) SCC 82.
(b) In case of D. Sudhakar (2) and Others v. D.N.Jeevaraju and Others, reported in 2012 (2) SCC 708
7. Learned Assistant Government Pleader Mr. P.P. Banaji while adopting the arguments advanced by learned advocate Mr. Upadhyaya, submitted that there are no pleadings in appeals as to how the councilors defected the Congress Party and joined the BJP. Mr. Banaji submitted that the petitioners have also failed to produce any evidence before respondent no.1 to establish that the councilors defected the Congress Party and joined the BJP. Mr. Banaji submitted that the petitioners just relied on the news paper reports which also were not part of the list of documents. Mr. Banaji submitted that even otherwise, news paper report itself is no evidence in the eye of law to establish that the councilors left the membership of Congress Party. Mr. Banaji submitted that even if the news paper reports with the leaders of the BJP, that by itself was not enough to suggest that the councilors defected the Congress Party. Mr. Banaji submitted that respondent no.1 has rightly held that the petitioners have not produced any evidence in support of their allegation that the councilors have joined BJP.
8. As regards second ground of violating the mandate allegedly issued to the members of the Congress Party, the councilors of the Municipal Corporation to act in a particular fashion in the meeting dated 19.2.2013, Mr. Banaji submitted that it is the case of the Page 8 of 25 C/SCA/11133/2013 JUDGMENT petitioners in appeals is only that the petitioner no.1 issued order as a leader of the party in the Corporation based on which petitioner no.2 issued whip to the members of the congress party who are councilors in the corporation to act in a particular fashion in the meeting dated 19.2.2013. Mr. Banaji submitted that it was never the case of the petitioners that the whip was issued by the political party itself. Mr. Banaji submitted that there is nothing to suggest that the whip was issued by the political party. Mr. Banaji submitted that as regards authority of petitioners to issue order and whip, petitioners failed to produce any evidence to establish that they were authorized to issue whip in connection with the meeting dated 19.2.2013. Mr. Banaji submitted that in absence of any such evidence, respondent no.1 has rightly held that the petitioners have failed to prove that they were authorized to issue order/whip. Mr. Banaji submitted that since the respondent no.1 was to decide the appeal within the time bound period, it was expected of the petitioners to co-operate in hearing of the matter. Mr. Banaji submitted that the petitioners did not either co-operate in hearing nor produced any further evidence till 6th June, 2013 and only after the respondent no.1 passed impugned orders on 6th June, 2013, and dispatched to them, the petitioners just tendered the written submissions with document showing authority given to petitioner no.2 to issue the mandate. Mr. Banaji submitted that such document could not be treated as part of the record and there was no question of considering such evidence when the order was passed on 6th June, 2013. Mr. Banaji submitted that since till 3rd June, 2013, the petitioners did not come forward to submit any argument or produce any other evidence, respondent no.1 decided to dictate the order and ultimately passed the orders on 6th June, 2013. Mr. Banaji submitted that there is no truth in the allegation of the petitioner that the impugned orders were made Page 9 of 25 C/SCA/11133/2013 JUDGMENT on 6th June, 2013. Mr. Banaji, thus, urged to dismiss the petitions.
9. Having heard the learned advocates for the parties and having perused the original record called for by this Court, it appears that the appeals/applications were preferred by the petitioners under section 3 of the Act to declare the councilors as disqualified on the ground that they defected the Congress Party and Jointed the B.J.P. as also on the ground that they violated mandate issued by petitioner no.2 to act in a particular fashion in the meeting dated 19.2.2013 of Gandhinagar Municipal Corporation as required by the order passed by petitioner No.1 as leader of the Congress Party in the Corporation.
10. The allegations made in the appeals in connection with the first ground are to the effect that the councilors defected the Congress Party and joined the B.J.P. on 2.11.2012. It is further alleged in the appeals that the councilors defected Congress Party before about six months and joined the B.J.P. and they are also supporting the B.J.P. Except such bald allegations, no other particulars referable to any evidence for leaving the membership of Congress party and joining BJP by the councilors are given.
11. Learned Advocate Mr. Mangukia however stated that the petitioners in their affidavit-in-rejoinder filed before respondent no.1 have given further facts demonstrating as to how the councilors have joined the BJP. For the said purpose, Mr. Mangukia has relied on the averments made in para 13 of the said rejoinder so as to point out that the petitioners received news paper report (cutting) and other complimentary advertisement showing the councilors joining hands with BJP and stated that such news paper cuttings are placed on record.
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12. However, above such averments in the rejoinder could not be said to be material particulars for the ground of voluntarily leaving the membership of Congress Party so as to incur disqualification under section 3 of the Act.
13. Even if the above such averments are considered to be alleged act of voluntarily giving up membership of Congress Party by respondent no.2, except relying on the news paper reports showing association of the councilors with some persons allegedly to be the leaders of the BJP, there is no proof given out by the petitioners to establish voluntarily giving up the membership of congress party by the councilors and accepting membership of the BJP. In fact, as rightly submitted by the learned advocate Mr. Upadhyaya that if the councilors had defected the Congress Party and joined BJP before six months of the filing of the appeals, there would have been some action either of issuing notice or of disciplinary proceedings against the councilors but that has not happened till and after the issuance of alleged whip by petitioner no.2 in connection with the meeting dated 19.2.2013.
14. The respondent no.1 has rightly held that the petitioners have just relied on the news paper cuttings but have not proved the contents of the news paper by examining any person to establish that on the basis of which material, such news item was published and that newspaper reports were true and correct. The respondent No.1 has observed that the petitioners have not produced any evidence to prove that the councilors have voluntarily left the congress party and joined the BJP. Mr. Mangukia has failed to dislodge such finding recorded by respondent no.1 in the impugned orders.
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15. In the case of Rajendra Singh Rane (supra), Hon'ble Supreme Court held that the Act of giving letter by 13 BSP on learned Advocates requesting the Governor to call upon the leader of the other-side to form Government itself would amount to an act of voluntarily giving up the membership of their party and no further evidence required.
16. In case of Mahachandra Prasad Singh (supra), Hon'ble Supreme Court held and observed in para-11, 18, 19 as under:
11. In the present case, the Chairman of the Legislative Council has held that the petitioner had been elected to the Legislative Council on the ticket of the Indian National Congress but he contested the parliamentary election as an independent candidate. On these facts a conclusion has been drawn that he has given up his membership of Indian National Congress. This being a matter of record, the petitioner could not possibly dispute them, and that is why he has admitted these facts in the writ petition as well. In such a situation there can be no escape from the conclusion that the petitioner has incurred the disqualification under paragraph 2(1)(a) of the Schedule and the decision of the Chairman is perfectly correct.
18. There cannot be any dispute that sub-rules (1), (2) and (3) of Order VI Rule 15 CPC were complied with.
Learned counsel for the petitioner has, however, laid great emphasis on the fact that Shri Salman Rageev had not filed any affidavit in support of his petition and consequently the provisions of sub-rule (4) of Order VI Rule 15 CPC which provides that the person verifying the pleadings shall also furnish an affidavit in support of his pleadings were not complied with. For the reasons stated earlier, we are of the opinion that the provisions of Rules 6 and 7 are directory in nature and on account of non-filing of an affidavit as required by sub-rule (4) of Order VI Rule 15 CPC, the petition would not be rendered invalid nor the assumption of jurisdiction by the Chairman on its basis would be adversely effected or rendered bad in any manner. A similar contention was raised before a Bench presided by Venkatachaliah, C.J. in Ravi S. Naik v. Union of Page 12 of 25 C/SCA/11133/2013 JUDGMENT India 1994 (Supp.) 2 SCC 641, but was repelled. The relevant portion of para 18 of the reports is being reproduced below :
"18. ...The Disqualification Rules have been framed to regulate the procedure that is to be followed by the Speaker for exercising the power conferred on him under sub-paragraph (1) of paragraph 6 of the Tenth Schedule to the Constitution. The Disqualification Rules are, therefore, procedural in nature and any violation of the same would amount to an irregularity in procedure which is immune from judicial scrutiny in view of sub-paragraph (2) of paragraph 6 as construed by this Court in Kihoto Hollohan case 1992 (Supp) 2 SCC 651. Moreover, the field of judicial review in respect of the orders passed by the Speaker under sub-paragraph (1) of paragraph 6 as construed by this Court in Kihoto Hollohan case is confined to breaches of the constitutional mandates, mala fides, non-compliance with Rules of Natural Justice and perversity. We are unable to uphold the contention of Shri Sen that the violation of the Disqualification Rules amounts to violation of constitutional mandates. By doing so we would be elevating the rules to the status of the provisions of the Constitution which is impermissible. Since the Disqualification Rules have been framed by the Speaker in exercise of the power conferred under paragraph 8 of the Tenth Schedule they have a status subordinate to the Constitution and cannot be equated with the provisions of the Constitution. They cannot, therefore, be regarded as constitutional mandates and any violation of the Disqualification Rules does not afford a ground for judicial review of the order of the Speaker in view of the finality clause contained in sub- paragraph (1) of paragraph 6 of the Tenth Schedule as construed by this Court in Kihoto Hollohan case."
19. Shri Mishra has next submitted that the Chairman of the Bihar Legislative Council did not afford an opportunity of personal hearing to the petitioner and he also relied upon certain material, copy of which was not furnished to the petitioner and consequently the rules of natural justice have been violated. We do not find any substance in the contention raised. Initially, the Secretary of the Bihar Legislative Council sent a letter dated 19th May, 2004 to the petitioner stating that the petitioner had contested the election for Bihar Legislative Council as a candidate of Indian National Congress and that information had been received that he had contested the Parliamentary Election, 2004 as an independent candidate. Attention of the petitioner was invited to Article 191 (2) and Tenth Schedule Page 13 of 25 C/SCA/11133/2013 JUDGMENT to the Constitution of India and he was asked to submit his clarification within seven days. The petitioner gave a reply to this letter on 25th May, 2004 wherein he requested to supply him a photocopy of the information received by the Secretariat of Bihar Legislative Council and prayed for 15 days' time to explain his position after obtaining advice from legal experts. Thereafter, Shri Salman Rageev gave a petition to the Chairman on 10th June, 2004, details of which have already been given earlier. In pursuance of this petition, the Secretary of the Bihar Legislative Council sent a letter dated 12th June, 2004 to the petitioner stating the relevant facts and asking him to submit his written reply to the Chairman of the Council within one week. The copy of the petition submitted by Shri Salman Rageev was enclosed. The petitioner gave a reply to this petition on 18th June, 2004, wherein he only raised objection about the maintainability of the petition alleging non-compliance of sub-rule (6) of Rule 6 of the Rules and prayed for its dismissal under sub-rule (2) of Rule 7 of the Rules. He also prayed for opportunity of personal hearing on the aforesaid points. He sent another letter to the Secretary of the Legislative Council on 19th June, 2004, wherein he reiterated the same grounds. A communication was then sent by the Secretary on 19th June, 2004 informing the petitioner that he should appear in the office of the Chairman at 1.30 p.m. on 22nd June, 2004 for a personal hearing. The petitioner then addressed a letter to the Secretary on 22nd June, 2004, wherein he again pressed for rejection of the petition under sub-rule (2) of Rule 7 of the Rules and also sought 15 days' time in order to obtain advice from legal experts. A reply was then sent by the Secretary on 22nd June, 2004 informing him that the Chairman had fixed 1.30 p.m. on 25th June, 2004 for personal hearing and he should appear in his office at the said time. On 25th June, 2004, the petitioner sent a letter to the Secretary that he had fallen sick and prayed for 10 days' further time. The facts stated above would show that the Chairman of the Bihar Legislative Council had afforded ample opportunity of personal hearing to the petitioner but he himself did not avail of it. Regarding the complaint of non-supply of the copy of the letter sent by Prof. Arun Kumar, leader of Indian National Congress in Bihar Legislative Council, whereby he had informed that the petitioner Shri Mahachandra Prasad Singh had ceased to be a member of Indian National Congress for violating the party discipline is concerned, the only relevant fact stated therein is that the petitioner had been elected as a member of the Bihar Legislative Council on a Congress ticket but he had contested the parliamentary election as an Page 14 of 25 C/SCA/11133/2013 JUDGMENT independent candidate. These facts have never been disputed by the petitioner in his replies, which he submitted before the Chairman of the Legislative Council and have also been admitted in paragraphs 5 and 7 in the present writ petition. Therefore, the non-supply of copy of the letter of the leader of the Congress Legislative Party has no bearing at all as no prejudice can be said to have been caused to the petitioner and consequently in the facts of the present case, no principle of natural justice can be said to have been violated."
17. In case of Jagjit Singh (supra), Hon'ble Supreme Court held and observed in para-29, 52, 66 and 69 as under:
"29. It is also essential to bear in mind the objects for enacting the defection law also, namely, to curb the menace of defection. Despite defection a member cannot be permitted to get away with it without facing the consequences of such defection only because of mere technicalities. The substance and spirit of law is the guiding factor to decide whether an elected independent member has joined or not a political party after his election. It would not be a valid plea for a person who may have otherwise joined a political party to contend that he has not filled up the requisite membership form necessary to join a political party or has not paid requisite fee for such membership. The completion of such formalities would be inconsequential if facts otherwise show that the independent member has joined a political party. The facts of the four cases of independent elected members are required to be examined in the light of these principles.
52. We are of the view that to determine whether an independent member has joined a political party the test is not whether he has fulfilled the formalities for joining a political party. The test is whether he has given up his independent character on which he was elected by the electorate. A mere expression of outside support would not lead to an implication of a member joining a political party. At the same time, non- fulfillment of formalities with a view to defeat the intent of paragraph 2(2) is also of no consequence. The question of fact that a member has given up his independent character and joined, for all intent and purposes, a political party though not formally so as to incur disqualification provided in paragraph 2(2) is to be determined on appreciation of the material on record.Page 15 of 25
C/SCA/11133/2013 JUDGMENT
66. The submission urged on behalf of the petitioners is that only requirement of this paragraph is that a claim of split is made by the member of the House and it is not the requirement to even prima facie show that such claim is correct or not. The disqualification under paragraph 2(1)(a) is incurred when a member of the House voluntarily gives up membership of his original political party. Paragraph 2 is, however, subject to paragraph 3 of the Tenth Schedule. If conditions of paragraph 3 are satisfied, despite giving up membership voluntarily, a member would not incur disqualification under paragraph 2. Paragraph 3 proceeds on the assumption that but for the applicability of the said provision the disqualification under paragraph 2 would be attracted. The burden to prove the requirements of paragraph 2 is on the person who claims that a member has incurred the disqualification. The burden to prove the requirements of paragraph 3 is on the member who claims that there has been a split in his original political party and for that reason disqualification under paragraph 2 is not attracted. In Ravi S. Naik, it was observed that :
"In the present case Naik has not disputed that he has given up his membership of his original political party but he has claimed that there has been a split in the said party. The burden, therefore, lay on Naik to prove that the alleged split satisfies the requirements of paragraph 3. The said requirements are:
(i) The member of a House should make a claim that he and other members of his legislature party constitute the group representing a faction which has arisen as a result of a split in his original party; and
(ii) Such group must consist of not less than one-
third of the members of such legislature party."
69. Apart from the above, the acceptance of the contention that only claim is to be made to satisfy the requirements of paragraph 3 can lead to absurd consequences besides the elementary principle that whoever makes a claim has to establish it. It will also mean that when a claim as to split is made by a member before the Speaker so as to take benefit of paragraph 3, the Speaker, without being satisfied even prima facie about the genuineness and bonafides of the claim, has to accept it. It will also mean that even by raising a frivolous claim of split of original political party, a member can be said to have satisfied this stipulation of paragraph 3. The acceptance of such broad proposition would defeat the object of defection law, namely, to deal with the evil of political Page 16 of 25 C/SCA/11133/2013 JUDGMENT defection sternly. We are of the view that for the purposes of paragraph 3, mere making of claim is not sufficient. The prima facie proof of such a split is necessary to be produced before the Speaker so as to satisfy him that such a split has taken place."
18. In case of Ravi S Naik (supra), Hon'ble Supreme Court held and observed in para-11 as under:
"11. This appeal has been filed by Bandekar and Chopdekar who were elected to the Goa Legislative Assembly under the ticket of MGP. They have been disqualified from membership of the Assembly under order of the Speaker dated December 13, 1992 on the ground of defection under paragraph 2(1)(a) and 2(1)(b) of the Tenth Schedule. From the judgment of the High Court it appears that disqualification on the ground of paragraph 2(1)(b) was not pressed on behalf of the contesting respondent and disqualification was sought on the ground of paragraph 2(1)(a) only. The said paragraph provides for disqualification of a member of a House belonging to a political party "if he has voluntarily given up his membership of such political party". The words voluntarily given up his membership" are not synonymous with "resignation and have a wider connotation. A person may voluntarily give up his membership of a political party even though he has not tendered his resignation from the membership of that party. Even in the absence of a formal resignation from membership an inference can be drawn from the conduct of a member that he has voluntarily given up his membership of the political party to which he belongs."
19. In case of D. Sudhakar (2) and others (supra), Hon'ble Supreme Court held and observed in para-56 to 60 as under:
"56. The question with which we are concerned is whether by their said acts, or acts subsequent thereto, the Appellants could be said to have joined the Bharatiya Janata Party.
57. After having been sworn in as Ministers in the Government led by Shri Yeddyurappa, the Appellants undisputedly attended meetings of the B.J.P. Legislature Party and had also participated in rallies and public meetings which had been conducted by the said party. The Speaker, as well as the Full Bench of the High Court, came to the conclusion that by offering letters of support to Shri Yeddyurappa and joining Page 17 of 25 C/SCA/11133/2013 JUDGMENT his Council of Ministers, the Appellants had shed their independent status and had joined the Bharatiya Janata Party, and the same was subsequently corroborated by their further action in attending the meetings of the B.J.P. Legislature Party and participating in its programmes. Both the Speaker and the High Court, therefore, held that the Appellants had become disqualified from the Membership of the House under paragraph 2(2) of the Tenth Schedule of the Constitution.
58. In the absence of any written and/or documentary proof of the Appellants having joined the Bharatiya Janata Party, both the Speaker and the High Court relied on the decision of this Court in Ravi Naik's case (AIR 1994 SC 1558 :
1994 AIR SCW 1214) (supra), which was subsequently followed in Dr. Mahachandra Prasad Singh's case (AIR 2005 SC 69 : 2004 AIR SCW 6278) (supra) and Jagjit Singh's case (AIR 2007 SC 590 : 2007 AIR SCW 158) (supra), in which it was held that in order to incur disqualification under paragraph 2(2) of the Tenth Schedule to the Constitution it was not always necessary that a written communication would have to be made to the political party in that regard. As far as issuance of Whip by the Chief Whip of the Bharatiya Janata Party is concerned, such an act would not ipso facto be taken as conclusive proof that the Appellants had joined Bharatiya Janata Party. Furthermore, in the face of denial by the Appellants of having been served with the Whip, there is nothing on record to prove that they were actually received by the Appellants.
59. The decisions referred to hereinabove have settled certain principles of law relating to interpretation of the provisions of the Tenth Schedule to the Constitution, but the said principles have to be applied in each case in its own set of facts.
60. In the facts of this case, there is no material or evidence to show that the Appellants had at any time joined the B.J.P. Even as independents, the Appellants could extend support to a government formed by a political party and could become a Minister in such government. There is no legal bar against such extension of support or joining the government.
Hence, such extension of support or joining the government as Minister by an independent does not by itself mean that he has joined the political party which formed the government. There is also no evidence to show that the Appellants were accepted and treated as members of the B.J.P. by that political party."
20. In above such view of the matter, the court is of the view Page 18 of 25 C/SCA/11133/2013 JUDGMENT that respondent no.1 has not committed any error in holding that the petitioners have failed to prove by any evidence that the councilors have voluntarily left membership of the political party to which they belong and thus not incurred disqualification under section 3(a) of the Act.
21. As regards second ground about violating the mandate allegedly issued by petitioner no.2, what appears from the record of the appeals is that on 17.2.2013, petitioner no.2 issued order / whip wherein it is stated that the general meeting of the Corporation is scheduled on 19.2.2013 in the meeting hall of the Corporation and that as per the order of petitioner No.1, in such meeting, the councilors of the congress party shall vote in favour of the budget passed by the Standing Committee and against the budget of the Commissioner. It is further stated that if any of the member councilor does not remain present in the meeting or vote against the mandate, such act of the councilor shall be treated as defiance of the mandate and appropriate action shall be taken against such member. It appears that the copy of such mandate was sent to the Secretary of the Corporation with the communication dated 18.2.2013 and to other members who got elected as councilors on the symbol of the Congress Party.
22. In the appeals, the petitioners have averred that in the meeting convened on 19.2.2013, the councilors acted contrary to the mandate issued by the party and thereby incurred disqualification under the Act. However, as regards authority to issue whip, it is stated that the councilors were mandated to vote in favour of the budget passed by the Standing Committee as per the order of the petitioner no.1 and were also mandated to vote against the budget presented by the Commissioner. It is further stated that the respondent No.2 of special civil application Page 19 of 25 C/SCA/11133/2013 JUDGMENT No.11133 of 2013 did not accept the mandate. It is further stated that the councilors disobeyed the whip issued by petitioner no.2.
23. On above such averments in the appeals, respondent no.1 examined the matter and found that neither the petitioner no.1 produced any evidence to show that he was leader of the party in the corporation nor produced any authority to issue any order to the councilors. Respondent No.1 further found that there is nothing to show that the petitioner no.2 was authorized to issue any whip. Respondent No.1 thus came to the conclusion that the petitioners have failed to prove by any evidence that they were authorized to issue any order and whip to the members/councilors belonging to the Congress Party in respect of the meeting dated 19.2.2013.
24. Learned advocate Mr. Mangukia however referred to communication dated 22.7.2011 copy whereof is placed at page no.219 to point out that the Vice President Shri Balubhai Patel informed to petitioner No.2 that with the permission of the President of the Indian National Congress and as per the instructions received from the President of the Gujarat Pradesh Congress Committee, petitioner No.2 was appointed as President of Gandhinagar City District Congress Committee. The above communication, however, does not reflect that the petitioner no.2 was authorized to issue whip.
25. In case of Sadashiv H. Patil v. Vithal D. Teke and Others (supra), Hon'ble Supreme Court held and observed in para-9 as under:
"9. The disqualification with which we are concerned is contemplated by Clause (b) of sub-section (1) of Section 3 of the Act. Voting or abstaining from voting in any meeting of the Municipal Council may entail disqualification, if:-1) such voting or abstention is contrary to any direction issued by (a) the political party or Aghadi or front to which Page 20 of 25 C/SCA/11133/2013 JUDGMENT he belongs, or (b) by any person or authority authorised by the political party or Aghadi or front in this behalf; 2) such voting or abstention is not accompanied by a prior permission of such political party or Aghadi or front or person or authority having been obtained previously or condoned subsequently within 15 days from the date of such voting or abstention. Condoning is not permissible if such voting or abstention is not preceded by prior permission and is relatable to election of any office, authority or committee under the relevant Municipal Law. Thus, the power to issue a direction, popularly called a whip, in order to attract penalty of disqualification has to be issued either by the political party or by Aghadi or front to which the Councillor belongs.The political party or Aghadi or front may act collectively or may act through any person or authority. In the later case the person or authority must be authorised by the political party or Aghadi or front in this behalf, i.e., for issuing any direction (whip). If the political party, Aghadi or front has any rules or regulations whether known as such or a constitution or called by any other name then the authorisation of the person or authority can be determined by looking into such document which would be available on the record of the Collector having been filed as accompanying the statement in Form I, under Rule 3 (1), else the factum of such authorisation in this behalf having been given to the person or authority issuing the direction or whip shall have to be proved to the satisfaction of the Collector dealing with a reference under Section 7 read with Rules 6, 7 and 8."
26. It appears that except the copy of the said communication, there was no other evidence produced by the petitioners on the record of the appeals to establish that either petitioner no.1 or petitioner no.2 was authorized to issue whip. At this stage, it is required to be noted that in the appeals also, it is not stated how the petitioner no.2 was authorized to issue whip except stating that as ordered by petitioner no.1 to vote in a particular fashion in the meeting dated 19.2.2013 as leader of the party in the corporation, whip was being issued.
27. It appears that this Court when passed order dated 09.05.2013, dismissing Special Civil Applications No.7124 of 2013 to 7126 of 2013 filed by the petitioners against the order passed Page 21 of 25 C/SCA/11133/2013 JUDGMENT by respondent no.1 refusing to grant interim relief, directed respondent no.1 to decide the question referred to it in terms of the procedure laid down under rule 7 of the Rules within a period of three weeks from the date of receipt of the order.
28. It further appears from the minutes of the proceedings of original record that after the last hearing fixed on 10.5.2013, the matter was adjourned to 29.5.2013 and on that day also, petitioner requested for time and therefore the appeals were adjourned to 3.6.2013. On 3.6.2013 again the petitioners asked for time which was objected by the councilors by pointing out that as per the order of this court, the appeals were to be decided within three weeks. The respondent No.1 therefore observed that the time limit granted by this Court to decide the appeals within three weeks was over, and therefore it was decided to dictate order. It appears that the matter was then kept for passing order and as found recorded on 06.08.2013 the final order was made and sent to the parties. Learned advocate Mr. Mangukia however submitted that no final order was made on 6th June, 2013 by respondent no.1 as on 7th June, 2013, office of the respondent no.1 accepted written submissions at about 4.00 o'clock from the petitioners. Mr. Mangukia submitted that since the petitioners produced documentary evidence to show that the petitioner no.2 was authorized to issue whip, in order to see that such documentary evidence was not required to be considered, the impugned order are stated to be passed on 6th June, 2013. Mr. Mangukia submitted that the postal cover received by the petitioners also clearly reveals that the orders were sent to the petitioners after 16.00 hours (4.00 p.m.) on 7th June, 2013. Mr. Mangukia submitted that since such aspect was pointed out to this court, this court directed respondent no.1 to file affidavit to point out whether the impugned orders were made on 6th June, 2013 or not. However, such affidavit Page 22 of 25 C/SCA/11133/2013 JUDGMENT is not filed.
29. Learned A.G.P. Mr. Banaji pointed out that the affidavit could not be filed since the officer working as designated authority who passed the impugned order was transferred. He submitted that the petitioners though had ample time, did not file any document showing authorization given to petitioner No.2. Mr. Banaji submitted that even after this court directed respondent no.1 to decide the matter within three weeks, petitioners did not cooperate and went on asking for time and did not file any document. Mr. Banaji submitted that since the time limit of three weeks was over, respondent no.1 then decided on 3.6.2013 to dictate the order and then finally passed the order dated 6 th June, 2013 and only thereafter the petitioners made attempt to present written submissions with some documents to show that the petitioner no.2 was authorized to issue whip. Mr. Banaji submitted that such written submissions could not form part of the record of the case as before the said date, impugned orders were made.
30. The Court finds that after this court directed to decide the appeals within three weeks, it were the petitioners who requested to adjourn the appeals. As found from the record, on 3.6.2013, respondent no.1 decided to close the proceedings and to dictate the order, that is how the impugned orders were passed on 6th June, 2013.
31. On perusal of the original record, it appears that whenever any application or affidavit in rejoinder was presented, same was given inward number and also the date on which such application or affidavit was received. However, so far as the written submissions alleged to have been presented on 7th June, 2013 by the petitioners are concerned, same does not bear such inward Page 23 of 25 C/SCA/11133/2013 JUDGMENT number and the date of receipt. The Court finds that the rejoinder bears following endorsement made with pencil.
"On 7.6.2013, received at 16.00 hours.
Sd/-
7.6.13"
No other endorsement either of inward number or of date or endorsement of receipt by the councilors or their advocate is found thereon.
32. From what is found above, it is not possible to say that when the written submissions were presented, final order was not made by respondent no.1. It is also not possible to believe that since the impugned orders were sent to the petitioners after the written submissions were presented on 7.6.2013 at 4.00 p.m., impugned orders must have been prepared thereafter with the date of order as 6th June, 2013. The court therefore does not find any substance in the contention of learned advocate Mr. Mangukia that the impugned orders were not made on 6th June, 2013.
33. Learned advocate Mr. Mangukia however submitted that even if it is believed that the petitioner no.2 was not authorized to issue whip, however, since he was President of the Congress Party at City and District level, whip issued by him could be said to be the whip issued by the political party i.e. Congress Party and, therefore, once it was established that the whip issued by petitioner no.2 was served or once as per rule 10A of the Rules, it was to be taken that the councilors had knowledge about such mandate before the date of meeting dated 19.2.2013 and once it is found that the councilors had disobeyed the mandate issued in connection with the meeting dated 19.2.2013, it could be said that the councilors incurred disqualification under section 3(b) of the Page 24 of 25 C/SCA/11133/2013 JUDGMENT Act and, therefore, respondent no.1 ought to have declared councilors as disqualified.
34. It is required to be noted that no such case is either pleaded in the appeals nor even such contention was raised before respondent no.1. In fact, it is the specific case in the appeals and contended before respondent no.1 that the petitioner No.2 issued whip to the councilors belonging to Congress Party to act as per the order of petitioner No.1 in the meeting dated 19.2.2013. In such view of the matter, the contention raised by Mr.Mangukiya cannot be accepted.
35. In above such view of the matter, the court is of the view that the respondent no.1 has committed no error in holding that the petitioners have failed to prove that councilors have disobeyed the mandate issued to them in connection with the meeting dated 19.2.2013.
36. For the reasons stated above, the impugned orders do not call for any interference by this court in exercise of the powers under Article 226 of the Constitution of India. The petitions are, therefore, dismissed. Rule in each of the petitions is discharged. Interim relief, if any, stands vacated.
(C.L.SONI, J.) anvyas Page 25 of 25