K Jayaprakash Hegde vs State Of Karnataka on 18 February, 2011

[Cites 5, Cited by 0]

Karnataka High Court

K Jayaprakash Hegde vs State Of Karnataka on 18 February, 2011

Bench: Manjula Chellur

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IN THE HIGH comm' OF KARNATAKA, BANGALORE}

DA"1'EID THIS THE 18m DAY OF FEBRUA;2X ;§A»éQ%3i'.¢1: ' 
PRESENT  'A V %
THE HONBLE MR, J. s. KHE§}3§\'R',' §I¥=.1.§1E:1a'g1*:L?;Eﬁ.f%IvCf:§:< J 7
AND %  %   %

THE HONBLE MRS.  MANJI.}:;A'.=gH:ELLUR

WRIT  3849A/}2V oo1 ea:
18635 " ;'2V*x)()2'-ff("jjf';}'_\_(1f~R'}§3aE $«v.IV?_'"Ig'._,}
W.P No.412o/2901         V' %
1. Sri. K:    '

S/o. K. C;-hgmdi'2'tshe1§a_ra-Hegde,
 'E;§;gis1»2;tix-fé Ass«'2.:11'b1y,

' I4f:*gis1a'i'Q;fs i'fC}H1C%',4vB.j--3:i}g«E1:OI'E3 - 560 001.

2. six MC. 

Men1'bg-ﬁr €}fLt3giS13f,i§.I'€ Assembly

LC§€{iSl&1f{)lfS I~Iém:é'.
. $321.t'2ga1()r€ "--'+V5E_3_Q0O 1 . ... PET'ITIONERS
 (By «P1fof',_ E?%a*.:ii2zw..1_'ma KLIIIIEH', Sr, counsel for
"  '  S1*i.ﬁ. N.E..23s..f:?31.rbrama11i + Advs.)

'   ANi:a 

" -A f "I ,A Siiaiii of Karrlataka,
'  A  i:.','é'})I'€fE§€?I1f.€3Cf by Sec:ret:a1'yt0
" =.Cfv<)vc=,r1m1c-zmi, Iﬁ)ep21I.*f:n1ent. <;)f Pers01'1nr31 ansti
 Adminfsttrative Refmms,
'€"_i.<ih21I121 ESm,zdhz1, E321I'1g.;2.1i();:'&t « 1.

 

 %§§ §%R%2@§&%§%$;%§%m?%§w>"" ~. - »~ ~    -  M



2. Sri.  H21ripa.r21s2:d,
Mi-amber of Rajya Sabh 21.
No. 84, 6"? .§V1a.in_.
Ma11l€s1'1w:«;1;'21m, Bangalore'
3. Sri. N. Cheluvaraya Swa_my*,
IVIemb<31' of Lok Sabha,
Tijjala Giha.tt:a.,
N'e1_ama1'1ga1a 'E"'alL1k,

Mandya. V     'V 

(By Sri. Ashok 11ara11aIr1z1iIi .e  "A..c_ix:'0c§é1t(m3_   
8: B. Veerappa - AGA f€;:j.RI_ to R8}  * "

This writ petitixm is;fi}edﬂ, 'uii'd_¢1' Af'ti'C1e'§ 226 and
227 of the Constitutigljf; _Qf'._In;,h7va" to declare that
Ann.B to E and any otller <)1't£cs:rs_..r€;E£;Vtin_;,{;;' to the subject

covered by Ann. 8 t.(>-'Ev.a1feVV*iO'1Vati\é{:gifiihe provisions of

the C0r1stitg1ti&::1n'_'anti ir1__va.;iid'<.if1'.i_:1W: qualsh Ann. B to E
providing 4.fag:ih'pi.e_s _Vamf¢-njjties» to Members of the
Pariizzmetnt E1-S'_Lin'C?.Or1Sf¥'t1l'ii.()A}1ai=_ and invalid in iaw and

prohibit, ~_{,11f3 vr'§:ss'pQ1T:_dé:1ti issue of a writ or order from
incut*r'ing~any Vc§s:1f§e:itli__';iji;1»rr:*' in pu1's'1,1a11ce of Ann. B to E
and aI1y':3__thev1' d:fd'e.r ';319(:.xvidi'r1g fa<:i1it1'es and amenities to
Members (Sf 1:h::V.E"a1ri'§arf1er1t.

  % w;§. 3~a49../2oo':' ''''' 

. V2x:~3L 1i{i€V21, .Adv<)c:ate,
N:).'ZE'8/3, Susheela Road.

 A _ Dc3d.de1 Mavalli. Ba:mga.%c)1'c:? -- 4.  PEZTITIONER

" , '  V21s:.1.(i(:.=,x«-'5»: {¥/'arty in P<':é1"s01*1)



'em  .

$3.2

G()Vernmem; of K::1rnat:a.k_a,

By it:s_; Chief See.ret'.ar}-*,

Vi<:ihaI1a Soudha, Bzmgaiore -~ E.

Sec:rete.21ry" it) Fin-zmce I)epa_rt.men_i:,
G0ve'rnme:H. 0f Kartialzakzl,   '
Vidhana Soudha.   '   * A   _ A'
}E3a11ga.E01"e ~ 1.  
(By Sri. Ashe}; haranexhaﬁi {}'a.¢jV0c:é1t;e Ger1e'réii_ "'  

8: B. Veerappa -- AGA f6r:_R.E._ to R3.) " ' "

This writ. pet.iti.Qh. is.'1"ii:e.d ' -:1_:<3.der Articles 226 and
227 cf the C0nst.it.utiOn"Of._vI':»1{s1ia'prayir3g "K3 direct the
respondents to comply'e1.:1d__i111p{1eme31t: -"the ruie of law

and act in cQ.2.ifmf_mi?;.y with i;heIfcQr;st::§;tLltional provisione in exercise fof e.xe§*_2u'tive .pi;ia?e:*'V"0f the State under amcie 154 (if.V£13-cz--__Co'ns_1'.i't':e3t.ié;)r:._'offndia, to declare that the impVug;1.e'd ?;:3,oti;i_c2t.ic11 .Q1_oes§' not Confer any Deputy Minister"s eA._;:f=,te1ts.ifS" the "'Sit:ti'ng MP3 as invaiid, L1r1c:(>*:}st.ifutidraaI_» vi_de._TA--m'2exL1re .A cit: 13.04.2000. 01' directfhe. R2 n0tf:_"tVQ'..:u.p0n the impugned 110f;ificat.ion and 1:0 reEe3se'the.i"unci.s to the MP3 {sitting MP3) out of the C011souiidzé;ied'V--fL1'21dS~"Of the State-

- "._"'_._i?..1\}'§). },_86:?§5/v?.0.€a2 S1"I'.*V'eiE3 .. Raghzzxrex Slletty.

. S';/L:-., H. Padmayya Shetty, ..Ag._e 59 years, R/21, Krishzieldeva, _ C-h_itrapadi Village, V " Baznladi Read, Saiiglama P0311. _ " Ud11pi'f'ah1k 65: I)iSi,ri£:i:. PE'I'1'i'I{)NEF3i .V / [By Szri. Arum KS. Adv. for M/ Vaiiari 13xs:3()cia1.<:*§3___ Advs.) 1 AN D

1. The State of Kamatazka, Represented by its S€c?ret.ar3a~ I)epz1r{men€, of Pe:'s0;n11e,1zi11_d j;

A<:iminiStrat.ive Re;f'0rm$, ' b ' Vidhana Soudha, BaI1gaIO1"e -- I.

2. The Ci11efSe(:retary, 3 . . _ G0v<:r:r1me11t o£''K3;';na*--?:21k;a, '' '' Vidhana Soudha; 'M 1 = 1 % Bangaloregw 1. VVVV H H"

3. T118 Fir1.a11}f1i.1~e 1)cpa.ft:1ﬁe11f,A._ Gave-r'1';f12.;:f;-t:~'r;;f Ka;-rnaiakj21';,_' ' Vidhana:..€2'QL1d'nLa,. .1 ' B'$1nVg'a1(§'x'e 4 1:111; _' _ R€{)?i't;tS€v£"1af§.{3'd b}»f its 'Sec::'et21ry RESPONDENTS (By Sri'; Ashok»11a:<7ar1_z:i12__2i1ii'~-- Advocaie General & B;.._V'\/eve:'a1p§z,~, ¥'A5GA for R1 to R3} 'T_h1's Writ "p'et1"£:'3'011 is ﬂied Llnder Articles 226 and C3_f_'{.11_c: Cofast-iﬁtition of India praying to quash the 1' 'offiatiai .1V§§§mQ1"a.ndum/order dt: 28.11.1996 issued by "R1" "s'..;/'§_'{1e-_3"A,I':3;;cE:§u3'e A, C_{"Li&1Sh 1116 G0ve:r1"3.m<-mt; c)r(:ie:"' C11:

1' ._1';Q_2.20C*O_ by R}. Vide Axmexure B, quash the (3-Q\?er11.*I1€:i:1t,: (")I'(i1€I' dtt: 26.02.2000 VidB Annexure C _ iss'L1e(1--VAby"R1, quash the order cit: 13.04.2000 vide AI1néx'u'11'e2 D issued by R}.

/.

These Petit:i(>z1s c7()1ni1'1g on for Piea11'i11g, 1'c:servr3Ci for pro1101,:11(:en.10m; of erders, this day. A-&'c1:';_,fula.'0Ch.eElur J., made the foﬂowm it *0ROER Tllese W-*r1'.t' p€"€Zi'i.i(}I1S are filed by the .rp}::i:iti{{)'1v1.'é2'1'é"iz(1'; the nature of public: inte.1*es1: 1ii".jgaii<,>11.--'"'2"1";'é:fpéiitiorlers "

in their respective p<-:t.it10r1s }121v¢..Ts§31i§;§1it:A 'fr31*'V.'w'_rit, 0f c€rt:i0:rari quashing the Offici2ii.. E31811]()If2i.i'1dI1ﬁ1/'QE{'(Z'€.i'uL dated 28.1 1.1996, G01fe1'1V11';"1:§}i~2._t.» Ol{ZiC'__I'-S V 20312000 and 18AL2000;gﬁM1f©r a"dngcu0n k)the 1"0sp0nd€11l,s/State: to" .2i'«;:.t,; gjpon {hf-2 "impugrz<3c1 The .i}i<?:t:§"-p:érs11ading the pet.it,i()'ner to me t:hep_res0ii{ \j'V.V/'1T4'7.ff.V.}Z3(*ff.l!'_ili(V§'I'":.l in WPJ3849/2001 are: x:'esp0:'§'Ci'é11ts have issued impuglled order "t§f_.'V1'3;:4;_'2QCQ_ ﬁat: AI"1.I1(3XU.f€eA without: 21:1}? constit'ut'.i0:*121I em.p()w0.1"1i'1:§1l'. to issue -such :10t:ificat,io11 ctonferring the Sl',a'[.Ei:5N :'{)f Deputy R/Iinister 011 a sitting E\/Eember of " Pa:jf.--i21m<'::1i: by p:1"<)xri£iiI1§g fin.2mcia} fa0ih5€:i€:s5; for pmxriciirag 6 a (tar at 21 cost' of EakhS._ £'t';?CLiI'1"iI"lg expenditure of Rs.i2,000/~-- per month by spemding public. rI'1(m<:<y (tax payers; money), therefore, it is a public: injury- 1}§{'e11c?é;'., £1116 i11.ie.rver1ti01'1 0fi:1'1c-'2 Court is ziecéded. AC('O1'di1}g in the pci:ii:i011c3r, ziilyﬁv. 1i'tnig_:§'e1i'i<3.11 by public Spirited Citizens c()mp121i:11ir1_§;. fvijvnla:;i'o1'1'--{3f VVm._Ies: of law is sufficient. to eni:eri;ai'n._'_the Vm_af£,i;er. 2186 of the: C0nsi:i'm_i:1on refers ::§)11s0'Iid.fc1téci Vfgfund of Government of India---.. _ccS:1s;Q£.i.da,I.<2:.c'i'~Fuxad of the State. This article is .S'LIbj€CAi2'~EO_ f£i'}1e'--p1%Q\}i sv_io'n§3"61' Ar't;ic1(--: 257 of the c'¢31i§s~t:t«.1::on".3'; V I~':1'1"'r.".1&iC pu_'E1'i(vt monies I'€C€iV€(1 by and on 1j"€:hé:}f ' of of India or the State Governmellt. s1%';a.1i"§:3s3,. (frsdited to {he public fund of India or 816 S{;éat,§: '1?é3sp ectfve1y. Those funds cannot be a;jf}1rQp1'1;2,Ai;ed €?§<(::<--:;,~--t'ir1 accordance: wﬁih law and for the » :_p'&.1_rpr.)s:3_i~z1 manner provided in the C011s€:it1si;i011. In .C;;éL_:_'~;cA (;f"'i«:3sLiﬁE:iien(:y ()f£'1.1r:ds in a c:urre:m': .£ine1ncia1 year {O5 21 pa~rt,i§:t1121r sctrx-*ice_ ussillg mcméiy mezmt .f<)r 2::.n0t:h<-3r s5<;%1x-'i.<t<§v._ is E'.'itiT)€i {i':z>:'2t<:%:npiat.e.<i u:1d€r 'ifnet: C<,>'11s3t,i£;11i:§.c>I";. ' 7\f'3«l*''MR.:''¢ l x % e '.l'heref0re. the impugzled order ssa11et:i(>11iI1g; p1.1rCh_ase of 28 vehicles {:0 be ail:>t't:ed l",{) ezmh of the questioned conten.<:li:1g {that the said I":--f}':i'lfi(,E_$LlZi7l()1'1:.""l--S uneorastif.ui.ic)1'1al as the 21(lciii;i()1'&a;l-expe_11«:iitl:;:fie <j'11._;;\_/IE8 is m.1aut110I'i-seed, which ult.imatel'y' baﬁdens _§,l1;eVi:aX_p;1j5?e1j and recurring expendit.L1re;a_"e_a11nc§i._ be alllGé:lé{i:'ed. He"

(:01/1te1'1ds that: 083$" llC3Q:1'1st.ilti1'i;~i0r1'§does; not empower any sitting any financial assistance of the State.

 of the said order
and    §;1:r;é_:¥' felliefs .
 filed challenging Annexure--B

dt,K28_.6.93';' \?l7l1'iCh fj'1*éifldes one vehicle to 2: Member of «E?'arli:3j}j:e1'14;« to iriépect the developmental works during V' {:hei1--._f*--yis§l1}'e~.i:1~ their eo11ss{itL1en(éy, to provide facility of the sv<_2:'viV<l:k:-.<l3 of a ste'r3ogr21p}1e:r for every MP at the ndistri<:ft.:"level or Elle c0nsti'£:uem:y level and to provide l gé;e;3£zrat.e mom. fcnf the pLn"p»::>.<3e of meei:i.hg; of Nlembers of ____5?f~3s Eisgiei of VI} Sithedtzie, E'ie"::1<:~:<;-3. Si:.a.t.€ £2215; no jpow'€r to ' " -,/?'f.~ V V. 4. '- P?'t:.rstma1 2XS'S'i'Stant : 1 post. Accorcling to the petitioners, the State Legisiature has _ no f;.t<>1s:e;* to 1egi$1at.e on the: subject. p<:rtain.i1"1g to Entry tho Parliament: e€'c:., by tho Cit.ize11s of the (:onsi:itL1en.<:y. As per Az1:1€Xure~C. Ste1t:o Gove1"'11merat. has sanot:io"oi3§:ci purchase of new veh.ic3<:é subject. to 21. II}845{ifI1'¥'1;i1'i~"<'(,§':f':

iakhs in respect of Vehicles proxfitilefo to M_..PS. fn1_212$¢, become more than 3 yeazs oid iakh kms. Annexure~D one post of SZDA, one post of one Personal Assistant {vtéi3--. :a§)1j:oi:%;t Government servant] as persona}:-"'Si,~ofi:. pertains to creating in'Vifi;o ﬁéigenzxe Department 3, post 2" o;as;g1;:3_e'mp'i§ye§*~--g§'V: poest

3. Difivef = .: 1 post _ :VG15ot1p~C employee or . i*e£i';feci.'G*foL1p«C empioyee a1s."d.:*$i1"ed by ihe Member.

ieg;§is1at.e on the sxxlqjenéi. as there is; no E;x.11:.';~3,. J3'_tj1er in Eist':--2 or 1ist;--3 of '.7"'* sc11_€du.}e and the sznm-'2 _4.re:$t.1fic:te(1 13:"1('E<21.* Art1'c1.e3 162 of the C0nstii;ut.ioI1. "fhrg...¢;9<(écs;;t:i\.*¢ powe:r of a. Static: shail extend the m;ﬁ----terA' 1egis1ai'fL1re of the State which 1135: p()VVf;'£"'i.£5 vfIiVE1.k€A1&fW,"= providing aliowamtes and o'{.h_er 'a.nii«er1it.i£:_$.'~ 1:,(§'" i_hVe Members; of ParIi.an1ent: and the 'same 'is; 110$:

legislative competcsnce af.7th__e Si",:1t_e§' 'E'hé1'efQ3fe, jtherﬁj I cannot be any szumtion regéirdizxg thesg: arr" 1'£:11i'iieé§V to the Members of the 1:'&1'If.LiaI31€f}i.«;- _ 'AC"<--2.QrdiI'1g--t.Q Htiqem, the moraéiy ffOrn.Tv5St,atéé,VC01*13§j1idaf.eEfi {mid cannot. be used for a pzﬁvposé on"a$;*}.1iC:h '0ﬁIy_ C0nso1idaf.ed funds of India must be=.12.sed. "'--W2'if:Ah.--t h--5:Se 2-vermeniis. they have $0ught for jquashiflg. 01" A1'1i'iCXu1'CS~B to E as LmcoI'1si:it.ut.iona} a;j¢?.i1;;x,§21iiv_(i e1nti"a}:--3<j Seeking writ: of C<~>rti0ra:ri to quash » i'fE1+: Said '«_A~'n;I1€x11res.

'I'h<=:y have 211530 sought for .'_1z'£>:TI<_;_{:'t'1'(?;i.1"."':";..g r<~:sp0r1deni;:T-; from i:nc:L1rring exper1di'£:urc3 f0:r:__ p1*j0v€d§,§i_g fa<:ii1'€:ic=2s 2:-mci e1.rIaer1ii;i€:s to §\ffé:rz1i3(:1'se; of P2>;rI£a..r11«{-311:: .

4. W.P.N0.18535/2002 is fiieci ehaifienging Annexures-A to I) which pertain t9 the .fae:1_ity of providing personal assistante ta MLA-S: -«§'j5<t§_v'i3ii§.:1g personal staff. Gr0up~D empioyees for Parliament for their visit to their"'C1Q11St:ttti.e'fiey. .V"§f;jA.thi,s petition, the petitiorzer content' at 9 "

An:1exures~»A to Q, ernpiogzees of Vtk:._e'€T}0i{e§i';"ﬁ:£'1e1it are"

permitted to be app£si;1tedA..*t'0 --'§,vL;f<;~fVI:§"t.1;r1.ci.ei'"the"V:i\/Iertzbers of either Legis1atu1"e"x5;$se%;2';>'I§;r VA}?aj1§ament and by virtue of t1j1.ese ':;Anf§_ex};a'feS,'«.Vtletexusefviees of the staff. empleyees 'ate kept under the (::3111:r:31 of the MeIi13qe1"3 t)"f_ '§a::r':iei:i_;*:ent and Members cf Assembiy a1153:: saIxr1'e..l;v1e1;:s sam:tio11 of authority, therefore, » ;{1}1_CUnS't.f,t1.£_fi'OI1a1. None of the service rules provide fer apﬁeiiﬁftinents. Therefore, in the absence of preper enaet.fi1ent, the entire exercise is Without juriedietion. AT'1'1e'e111p103Iees or executwes are expected to funetien Atﬂmeieeperaeieratiy and tie war}: as per the direetiens of the Members efPa.:'Iiame1'1t or the Members ofAssemb___1y, the pubiic morzey cannot be utilised for these p;1:*p(>ses. They' Crazmgaeii be kept at the disposal of represetitzujves and if civil servarnts V' work under the representatives,.tieiey xvii]. 'de;.m€;ra.i.iz'e.d due to various poiitieal p1*es'su1ies,.. -5 T he'A.eXpe3j'ditt;1iAe spent for p1"ovid.i1i1g these;s_ervi<:e--s is a bu?.w:1¢n oi31"I';he*x citizens. Therefore, pL1b1i(1"vIf_fiOI1€y ea..n'I1o£.V"_be'*:Vri9ii's-used.'V Hence, the intervention of t_hevCewu_rt is"ieq1zi1_9?3d. is the Cor1i:.e1'1tion.

-_ by and iarge similar objeetiof1s_in_i;iie._ It is stated that in the Ce«i:§fgstit.~;:e:1Cj?"froth which they are e1.ec:te<:i, the Members » iof _1?a1fAiiaH1ei*1t__ are expected to meet the people of their 'Cien'st.it'L:.e*:1e'§;?V to e;:o;1side:t* their demands and stzggestijoiis in genera} anti for impiemeriting the scheme 2 xeai1.ed"MeI11be1f of Parliament. Loeai Area {Development Afﬁeiieme {he'1"ei11.after eaiied as M.P.LiAiI') Scheme). The ;;1ot:iﬁ.c%a1i.i()n issued by the Govemmem, is ur1dr3r_A1*tic£e I22 I'E',E'id wit't1 Entry 38 of 1ist,~2 of 7"'? s(:hcd1,1lQV;~.is,t.he c()11't.enti()1'1. G()ve:.1*_r1ms1'1t, Empioyces are for pubiic pu.1'pOS€ and not to assist 311.1191' E'u'E__:Ps: V Sabha Members or MLAS or ML{f';s in pversgriegl affairs. In 1'€SpUI]Sf;' to iihfj diré:c:ticg'11ss "of isG(w_érnVi1§e.n'f31of India for the pu.rp0s<~: of Scheme, the r10tificat.i0ns af'e i'ss11c;:C1"va»fi'€i'1:.10"maiaﬁdes. According :0 them, ncnae of '<:pnte'n'i«i0V1js_i"aised by iihiié petitiioners c0a11d~-.5}: er1t.e;'teii'p,.C»d"01_1 the prima facie §§1'0L1}j1d"'VthEli.:Vf. firsttViistification of 1993 they have in the guise of pubiic imierssi £iti'g_{aVt.io;é'-. 'i.'hc5fsf<)re, they seek for dismissal of ' , théé Aj3e.i1siti('rnAs on tlﬁé' 'gxfourzd of delay and Iachcs. v1s(3Vg%:'1'1eci counsel for {I162 petiti<)1*3er-s :t'sIy upon TIh'<'3_ :i"()1}v€>'~::ii=1g:

21) an A1't:icEe of H(>:1'b1e Jusstice E.S.Vcnkatmzmlaiah, Formezr Chief JL1Si',i('.€ of izndiau publjsheci in "'i'E':<: Hinciu" on 1

13) 1998(1) sec 226. 2;: the. <:ase NARAEAN AND OTHERS vs. U.M(jj§~4._ iwmh.

AND ANOTHER, C) 1996 (7) Supreme: 199 i1Vi1:1'"'1"<3 CAUSE A REG:s$'é'R'E 13_VVsO%c:E?r? UNION OF' INDIA Qt.;5m;_s % d} Am 1986 scwézvs in :V}:hé._o1* CHAITANYA """ i<ARNA'1'AKA.

. The 'j;A"i't';i(iIe__ and the decisions are rehed upon byfhé coniiend that the f(-zderai spirit t§uiy*AV"pe--ﬁ-Iades the C0I1stit.uti0n has been _"r3ei;:t.:*e1§iZ:3€i._ bccaussa under the M.P.L.A.D Scheme, (-iLxpenditL1ij_€:T" of rupees 800 Cmres as C0:1stii;'L1ency Ilevelgipnielltz .:--1m0'un'e: is earmarked and the Union ;Eviii'1_issi.1'y is 110%. (396311 to :-s<:r:,11:.iny by Pariiamczatztm As no questiion can be put to axly i;o.ciivic1ua} Member_..__of the Parliament: who is autho:1"iSed such exper1ci_1fﬁu_:reand such irizciividtzal member is requiled '{:o_;"}'11«S{4i_£y 5 fihie eX_pe11dit.ure. A _Member of one House__ :51: Pﬁ_1*iie11":1e1--:wt_. "

would not be present in £1I1Oth€FA"§9IQ11St?, L1 i*ﬁe€-;<3 "11_ej_is'V_a EVI1'r1ist.er, for Members of other :_'H..C§'u.S:r:_ '-to" émy questions on these iss11es..7 -If the?"/feznbe.;»*'Voffagfiiainerlt ~ and Rajya Sabha Members"a;fe*.a11owed_or .:tL1'€23orised to spend a erore rupees in ea<ji'1._y=ear t.hroug§h'out their temme. they may hax?"e_A L111i?;;1ivr ""adVan_€:age over other ca:1d3jda€eS hiay"eo11t.estm'the next. election against the siiitirigg IVI1€FV}.1b"€1'.>"..T h.ei'efo1'e, though there Cannot be as many eroree of rupees in 21 any objeetégm in spe-.nd§.--:'i.g Vthefe'«E11f(:,3\£er11bers of Parliament from {hat St:€A.t:t? file benefit of the people of that State, the p1fope;'.. "1.1ii3_iS:e1€.~ioI1 would be by ITIE-lkiflg said amount available 'the State Government to be spent on proje'et,s§':. in a<:o()1"da1aee vmh the wishes of the Union €I§«t:~i«%er:m1e'L1t: er ef t.E':e Mexnberés of the PI:'11"H€:1£I1(3I1i. w'h.en 7 .2 it ec>11ee't.ive.ly expressed in the form oi"anm.1a1 ¥:_>__udget. Aceerding to the pef.iiic)ners, public servanft. held personaiiy responsible for their IT1}'c"tiE*3.ﬁ€ZI:t'";' dis(:h21:r§;iI1g their duties. -

8. It is relevant to eoxasider the"

was a need fer issuing sL1e.h'"~::1otifiea_ti0ns'?ﬁ9efi*i'"nine ti)"

time right from '1 993,. thAe"Se:§;:t:a' uC2~.Q'Ver1;irr1ze1'1iViproviding office aeeommodatieff Members of ParIia:ment..:.. 'Members of Pariia.mer1"iV V:"}f)ev:e1opmeI1t, Scheme"

(M.P.:E5.A., into existence in order to p1'OVid€;'«.V WO1'k in their respective (:01i£:s{{iti'L1eneiesw--..\§§}f1e3j(3 they are approached by the local ;'3e1jso_1V1s_ vseeking' developmentai works in the ' --C€>':1st.its;::§3'n(i_\';=.V V H Members 0fPar1iame11t: and the Members of nSi.a:e Legis121t.ive Assexnbiy are expected. to atiend to the fxeeci of gszizzerall pzibﬁgt whiie d=;s<:hargi11g}; their" duties / 16 e:ffective1y' in the e(msi:ii".ue'1'1<2ies fTm'1.n which they are eieeted. Eepeeiaily, the Members of Pa1rIiam.ent_,_Fzszho visii. their e(msi:imeneies, have to (1c>;1:siCiwe.;fL'i,}*1Ve s'L1ggeSi'.i.011S made by the pubiie While .in1p§.efn.¢3r1.1fi"n'.;§; ':\/I.P.L.A.D. Scheme. _ _ V discretion of Spending up to the t L'.I1t'3_Of--£.T_LIp§?§§S' ()}'i='i CI'€)I'€ per year and Rajya Sabh2i"'Mern'E5e1':rneéy .se1er_ft~.§§i'1iy district from a State .f1'O1'I1'VV;1fE.iV(',11. he Or she ifs; eleeted for spenciing another erore of"=1i 1ipees. Fer? ah effective impiemeniiaiion of'Sr:hem.e,'~-..1:h»ey travel eXte1j;'Ve3'£{}Ve1yn?i.tj1 Therefore, in the interest " :01" (if their State, the State Gioverﬁzraerget pVr0x?ifi1e,¥§{"* ear and few staff W11} not be 'L111c;::m ei:i£LiVti<§;1'aiv§' Sixmiivariy, providing similar services to thfe;'iM;_..L.;'Xs is recommendation of the business of V' ;'x§:Ivisefy _CQmmi€,i'.ee of the Legislature and they are . ' 4:'~.\:}'A:'V ,. ' ' I V' VV1::r()j3e.::fVi3?e 'me€__i.~L1_I1de1' sseparat.e heads of aectount. By §'i;f{f:1cé ef}'X:=tfic:}e E62 re:;1c.i with Entry 38 c>f1ist:w2 czf 7"? S(3h£':'1.{f{'1',E£€i,v Sta'z:e G::)ve::*r";rI:er1t has i$:=:ue,d sueh Each Member of ¥>:ir1ea".a.me:§;-t.' has-;A V' :1otifieai:i(>;1s' The scope of inv()1veIr1<~:I1t. of Gove,_r:mr11e:1i. Empioyeesss is limited and they are expct(tf.ed--fte_f"21é§:;§st' Members of Parliamemi only in the imp1c:'ii*1e1'1.t}:1't'ic3:i'of'; MP. I,.A.}I) S('h€I'E1tZ:. T'here:f()1-e:,"Eta..eaz1'_r10i. be'4séiivCif,i:1'iat ' they wcmld be Wo1'1<.,ing under' iihe fxeiltrdl' gjf Parliamerﬁ. leaving any a1civ'effs:e effect 013., t1'}1e"~-s4jfst,en1. If proper imp1e1nent,21ti--QI1 is'..e'a(;h§ex2e-d it W'(j)u1ei' heIp the general public.

10. AC.C£;-->:1fd§_I1g p.eiif.:Qner£:«. Spublic imerest is je0pa1'dis-etwi §;'}f;'é%V__St'a1;!:V i1.1Qi1e"y.:3'sV. spent on MP3 for the scheme. 21' "Sub; lei; nja~tter'_ under Union list r11ear1t fog' achiei?eI:{1e:1"1 :3i"Tf'i"i«ree(tt:._.Viir=ee4'};.rim:ip1es of State Policy. The petition.e'1's i11 V\TP.'éL12Q"/2901 were ssi"i:tir1g members of Leg;_§is'IaAi',iVe during the year 199«£§~«1999K The Apeetit..i(§i'1eI"S..« have mpartieipated in the p:'o(:eedi11gs and 'iulve .,_ir'1'.. favcmr of such e,Xpend3'tu;re when order .- '\\A\R.1'm*« .dt.;2..«6.6; was paseed, t,h€r€f'DI-E; they (:a1r1not <:I1%i1Ee:--igc%' i:.hc;=. saici order.

11. None of the 1'1oi,ific:a.tions provide any pe1*s<>11a1 _pr'§_Vi1e,g_§e$, facilities or ame1'1it':ies {:0 the Members of Pariiamem: but facilities are only to assitst IJﬁjk'V.SgE'ha M€mb€1'S of I?{arI121t..21ka1 in discharge of their in their respectwe <:011stituer1CieS~.' E'*€n;1e'_4 of. i:'I1r;e_ §*ehi(:fes provided are for their perso1'1a1':1_se-._ ths.:y~ .are w,i1*1deITV the e<31'1t1'o1 of the Depufy"Q6mm1es~i.Q1*1ej1f district; and it Cann0t.,_be t;:eéi'{.e_CE gifi: t0 "fhem. It is only 21 means of {tonveyaildé-.af'Q'V di$C'h[_a1fge their duties to undel-take j0a'ujr1_(eyS§;_as§ §j.er'«.;iI2é.:_1.s¢'-3§' of the impugned

c):*de1i__ P1 0'.zis'i;',;1_etj:'7 and separate room was ahfeady indic:ate§:fe<_ in ea_ri'iAe1~ .;i;)tific:ati0z1s. Other "notifications 'H1110 ex§.st.er1ce when old Vehicles had to be VCé.'::. {his be 21 e(ms€:it'L1t.i0naE pr()hib2't:i0I1 is the qL1{=;szti(>;1'?

faeiiitiesg to the

12. VVhe1'1 reasonable V'§*e;3:*c:%se'mf:21'i,ive:~3 ef the peepie of me Stiaée in Parliamem; I') ciuring i;h.e'1r visii: is pr(:svide:d, it cemngt be u11c:<>r1s'm',:.1tio:1ai. T'n<=: first order was in 1993 same was nsver chalmrigad. SL:3:)s3€:q11:5i1t]3z.T:"s£éV*'ﬁ§f';1}M'~. orders Came to be .issa<:d 21.r1d-Io1"1§j_J.in- 2O{)'§*l{héy'._iha{ve c:ha}.Ien_geci these orders. 'I'1'1erea'iVs 'L§l'AiE3Xp>1.3i.i'1'€,C1 approaching the Court by petihfionersj thé' s0«c:a,Hed interest of vt;1<1z(--: puAb1iL:; V

13. The Goverxlrrrerit'(;fE'Ir1c£_i§§---£.§sri§:d direct.ions by .2 iettcr dt.17.:.1'£: V_3OOIA_to Commissioner of ail the Veivaiiable to MP8 for inSpéct:i(>n. said funds have to be meted out frorrifrhsé G%u\.>'€41'ﬂI11€I1t Funds as _ir1ciic:ated at Amf1Cx£are~R. these faci1it.ies are given with ' [the directions of the U"m'.0'r;1 Governmerit.

"E'11"e1'e sir?-:j---£1.55) .ma1afides or eX1:r2u1e0us c':o:1siderai;.i0:1 for the .is s:1ar1C.e of such order. Extr-grading such faxztiiity is AAV\A}€l.!_'fot1:1ded and it is within the discharge of functions of the Siam under i;.h<: C()l1S§ﬁi1It.1:€)I1w "I'h<3 Pa.:r.1ia.mer1t X I ' /' / M-i'7 " ' 20 not provided £:1I'1}r" car to 21 iVIem.bez.* of Par1ia.mei1t, similarly no staff is provided {.0 work in their eiecied ctoristimencies in the Si;,a1i,e (if their origin. \='i?_h:;t is provided is some am.0u11i'. 'stewards Sf',El'l'.'§"€}'11fi>I:?_,_l'iﬂﬂd ") furiiher amount for secretairial 21ssist.anc%»3«.a:S". Rule' of the Members of Parlia.meni. (l.:')ffiCE5'§Xli3f;IiSf3'--Elllﬂxiféﬂlhél Rulesg 1988. who have to' bf: :néi1i_1't'a1i1e:€i*"i'1;A allowances they get is enozighll for stai"fi_:r<?Se:1u1i;e:meiH. at Delhi. Therefore, iv;-.%HMe:n fthcgylmu.f"i:.heir Constituency exterisively, they pi'i21<::ica--!1y.L i*iav:= '£10 assistance. 'fher5:=Vf'oi*C';i* ifI"1"Ei§lf"-.3Si'._'6fVlpLibliC in the State of Kari1altak21 «Scheme would be for the use {if 0iTvSta'i.eVéi1;:h facilities are "provided. Later n'i>--tifiC;atiC3:r1s arewfiéilthing but. upgrading of the facilities VVai}.rCa(iy.._préiv_i{ji.eCi in 1993 and no new facilities came to to iiliem, Article 106 has no ap'p1iCa'ti0'r1 to ntht: present cases as no salary or allowance is paid to 'i.iien.*'i\/Iemiiers 0fP2i.r1iame11i: wider these riotiﬁcationssi ° _ ' .x - >7-'é-'vaﬁx

14. The seheme came for eciiisideratiori in the ease of E3HIE\/I SINGH VS. U'NI(}i\i OF h\fDIA AND report,ed in [2010] 5 -SCC Page 538 C()m.'t arid the Co1'i.stit.t.it.i0n Beheh in detai-1::'_héis d.ea1t not. only with the Various E1Sp€()'{'.S-._(}f :t"n e--t'se}1e1i1_e vi's:?a¢'C'i.s' the object and purpose of the'--..s(:he'meV-- but 5'::ti'si:i'vi--t=sVVeffect --. 5 on the State. '1' he reisevant 51, 52, 56, 58, which read as 'tiriderﬂ } fir: _thi:i;_ Vc:0riteXt,V"'t}he scope of Articgiet 282."-re'gui'r.esv i:~Q_ be"'ec»nsidered. Article 282 alillexvsﬁ the «--Uii.ierA1'"'to ﬁmake grarzts on s:'LIbje<:ts; irrespective c>f""wliether they Eie in the _ Sevemh",S'e.h'ec1fuie.; provided it is in ptibiie ' iiit'eres"t..._.'5't* _'Vfi3very articie of the Cerist1tL1t.i0--n "she:){ti§1' be given not oniy the widest... pa-ss'ibie._ inte1'pretati0ns, but also a égjtfiexible "in_1'}erpret.ation to meet aii possible '~(wentingencies"**whieh may arise even in the f"'L1"iw1'..1l".€.A;"~.,vN() artie}.e of the C0I1st1'tL1ti0ri. can be _ gi've:1».éirestrietive and narrow i.nterpret,at.ior1, "._«pé1rt_ic73;1}~;;t'I'£y, when the said article is not ethervgfise subject. to any ether article in the 4' Ct-:r:1s'e',ii:L1t.i0:1i A1"ti(:.1e 282 is 1101:: an irisertieri by_7~Par1iam.er1t; at El later date, on the other liand, the said article has been in the 1-'C0r1st:i.tutien iight: from the iI"1C(:'.p't'.i0I1 and has been ir1veI«:e:<:1. for inipiemer1t.atio11 of severai vvelfare rrieasures by Cetitrai grants".

")7

51. "It is; not in dispute that several welfare schemes were eponsored and being formulated by the Union of india"':71i'--«.V"'*._ implementing directive principles ef;"'f3if_aioel' 5 peliey. Tl1£)Liggh they may essenti.al'ly within the legielative (:on'ipei,en_ce,_ States and some of .i:i1'e»-..scherne's--..'4are__f_ monitored by this Coznf, i:he_said.o Schemes} are in1pIeineni:ed t.hi~()11gh'*.gr'an1;e ()l'{§ijd()f Consolidated Fund Ve'f4__lndia._vbj; reee'i'*I:ing to; Article 282".

52. "T expressien-- "public « Lii'1C1€r Ai"tiele--.e__':'--28f--Z ShG1'i1Vd""b€ widely construed and from the? gpoiziil "Qi""*:iew of the Scheme, 11: is clear-.eti'z.at._th'e;eafI1-e" has been design_ed_'to_ prijmoﬁe: 1,he'~.3;3--u,i*po'.se underlying the direc: '\-(C .V}irif1_ciple_éaA._of State Policy as enshl1V*in'ed"~"in'_ TV "o_fi:.he 'C0nsiiii:uti0n of India"... ""l1';:,;». is " dispute thai' the I"in1p'leIi§ent'ai:ion"ofthedirective princtiples is general"'i'_eSpoi2silai1ity of the Union and the Statee. - «to life as enshrined in A_i"l'.§.§Tl.€i' V21' ir1K1:he "eoniexi of public health is 'fi.1ii},f"tx{i.t.hi.i.l: the 'ambit. of State List; Entry.6, lgisi ll ofii.l1Ve Seventh Schedule".

"The analysis of Article 282 with other provisions of the Ce.ifa--etIi_tt2.t,iet1 makes it clear i:h.ai;, no re~s_mfE(:i.i()I1 can be placed on the scope. and width of the article by reference to other a »a___:'i.ieles or provisions in the Constitution as the said articzie is not subject to any other aiitieie in the Constiiuiienl Funther. this article: enipewers the: Union and the Sf;a.i:es to exerciee their spending power in niaiiez' not E \J L»;

Eirnited to the iegislzitive powe.1"s conferred upon them anti in the n1at.tei* of expenditure for a public purpose. subject. to fulfillment of such other provisions as may be zippiicable to the Const,it.ut:ion their powers are n'o_t:"a rest.riet.ed or circumscribed. Iilver SiI1C€'--'_f,h_f_E"~.V."' inception of the Const,itut.ion several T' scheme adV'I:iI1()iI]g the pubiie pt1rpc)sei/"pu}::V1'i'e interests by grants disbursed by _t'ttg"-«.T,jVI;wi;'3r1_ have been in1p1emented..~It.».is p4c)int'eid"<)i1"§;_f_ that MPLAD Scheme is] o'I1€.e€irri--ongst the' severa} schemes which hE;1\Vz*e1..bAee11"d,esignet§'. iv and implemented 'L1i1f.i€-*,}' Art.i'e1e"282'?;""

58. "The above analysis "shows that, Articie 282 eanbe t.1-*1'e-»s:_o!,zfc:e of power for emergent. t.rans--f_e'}-' of fuindS~;.."1iket the MPLAD Scheme. Even ;_otheI'Wise,"~. MPLAD Scttemeiis""i<o,t.edjj'.-- e,n'd sanctioned by I?e;r1i"atrie13.t,V_ yes}: as a scheme for :'tVe¢)m_i'n1tfn_iit§f'}V VcEex%e1.oprr1eni:'. We have already ﬁhelci t;h5;1"'t..he _s'el_'1em.e "of the Constitution of Izidia ttiejjower of the Union 01' State I£gi§1E":{jL1f€ is 'no'§:= limited to the legislative

-- , powe'rs_ toéinetlr 'e>;pe:r1diture oniy in respect. (J17 powers conferred upon it under the 5Sevent.h Seheduie, but it can incur ..expe:}t1»§t.i1re on only purpose not inelucled ' ..wi.t1*iine-.Vi?;«s legislative powers. However, the said--- purpose must be "public purpose".

;_}'u€.iVi..r'.~=:i2i1 imierferencte is permissible when the .. éietion of the Governnient: is uneonstit'.ut,§ona1 and not when such 3.c:t.i0i'1 is not wise or t,h.s.t. the extent. of expenditure is not for the good o:ft:}'1e. St;-ite. We art: of the View tihai; aii such questions _1nL1st be ciebated and dee;i¢:ied in the iegisisiure anti not in r::ou.rt.".

IE3. U'r1de::' Articie 106 of £1116 Constﬁuiion, Membeers of Paliiamé-311$ are emitied to recezivgf-""»st1ch salarios and the aliowances made. from time §','(T}"t'i,':[V";\f3,._('?: iIo ?;21<::

determined by the Parlmmeni: by Saidww ' enactment is Called Salary A11owat»noc.s"'aﬁd' '--Pé3ri:~:»ior1.oof Members of Parliament Act' 195-4V_."" Sociioiii L. travelling aliowanoe proviéliocli to J[1'l.€]"3":l é1l'].(Ivi§ relevant p}"OViSiOI1S are 4{1}a,Vi3_,ﬁc:, Whi(:hi'.1"e._ari"&s_ under:

"4.Trave11ing Allowances:

T' .411) "i:'ff"he'r*e_"' sha'1Vl"" be paid to each F_memb<%::i'T.*-11*: _ "1?os'vpect: of every journey }'3.<:1"i'7r3r1Ii--<:(i'bj,?_ }1.igf1».,(i.n India) for the purpose of "a§t:orv1di'ng"a session of House of Parlianlent or six .me6:i'i11g. of a coznriiiiiee or for the purposéwof attonding to any other business iconncoi.ed W1'th his duties as a member, from 2 _Vh';s--,Vu's::tia1 place of residence to the place _fW.h€ré'T..t'i.1e session or the meeting is t.o be h'oI]CE._ "for the other business is to be t.:'a1_isa{:ted and for the 1"€"{11l1'I} journey from x S.2:1(:}1 place to his usual place of residence»

(a)i.'f ihs: jmi:":1<-3y is performed by rail, " an aincimit oqiiai to (om: f1'.1"st. Class fare} ;j::1t,1és 0I".1f";* [S€i'{.',()E1d (213.85) fare for oactli 5-such ._.;}¢ journey,_ irrespeeiix»-'e of the ctlersss in whicth the member aet.u21.1iy traveis:

(bhf the journey is perforrneci by airQ,...ai1 4' amormt, equed to one zu'1<:¥. or1e~fou1't:h of ' air fare for each such journey; V { C) If the journey <>r[»a11y pg:.1""t_T thereofu, ' V earmoi: be performed by mi} "er air? ' "

(1) Where the j.g§u.::11ey "or ':«1riy thereof is performed by.Ste£~.m1Ver.

no a:'n,.oL1r1i..*"'eqr1ai"-._to orre... aiid three~--fiﬁhs*_ of the '»fEi:"€ (without diet) for .o.fhee--h'igheSi;. in the =.StCaH;C1"wf_O I' each Sancho-gveijrney or \__p"_art ¥_ther_e'of-._or'_g_iVf' there is no ' 7.stea.rnjer' 'Service. such _ éiIr1.r311i'1{'.--for._e';3.eh such journey or _ .... 'égrari _r.}2ei"e(;'f__;_1s ;I}1.:~1y be prescribed V ' rs._11e.§$'made'i:nder section 9.

"(in ' _ V'.§fi*1er'e__ "i:»!r1e journey or any part %% V' t1o1Ve.:'e<)f"_.»e»is performed by road. a _ '-roaéi rriiieage at the rate of [at the " .r;1_t.e:. of {five rupees per kilometer} forsueh journey or part "thereof."

'1.'iae"'ot.her' r'o'Visio'ns nrrt. reievant for the purpose of this e~z-use', therefore, they are not referred to.

16. Freer the above dectigsicm it is very dear when u "imee the purpoee <f:fss1::»en<:ii3*1g is; texxrarcis; public purpo:~3e.,. V/X ":2 /, '26 qLiestie:m of }i:nit.ir1g power of Union or Staiie to incur expeziditiue does not arise, Their iiordshipgs clarified that where the ehaiienge on the g3*--e._Litit%.',t:h_é:1t'. _ such exercise of power or 3.et.io:n it.-=. ~}1C)ii4 \A?ise"'(')i'--f€f;1éi't not for the benefit of the State S'LiCh debated and decided in Court of law. it is also._iiot,i§:e(ii..ti1at-.fort't.iie..pu,.i3pose of Cor11mun_i'i1Y deve10pmerit_," it ﬁcheme was implemented x with other provisions is no restriction on the the Union or the State \izhe'n it public purpose for the fuifiiimeiit. 5:" oE.1.ig3:t.i(3ns to Call it a welfare State. VTh.ei~efo'fe,, the faeiiiiifies created by various notiﬁcations "um:_iei* ~e4_ifi..$i1iefr;ge to the Members of the Parliament. are i1oii"«give'ii t(i~"t.he'r11 to discharge their duties ai Delhi when oieiieey at;i:end the eeeeion or their home office at Delhi. fieeeiiéiry and aiiexxianctes preizided to them as Members it "(if Pa:'iia.me'nt c::3.rmet: be used by them in the resspeetive E») 'M;

when they tour the e0r1stit.ue11{:y e(>r1st.it.u.en<:y e:>s:t.ez1sively for d.e\re1opment.al work. None of the faei1it_ie3_ are given to them without. any rest:ri::titme. 'l'h_ef:g ttéijej _ the facility of a car or the Staff Qz1.l§g.__fe1* _'detfe:l.€3pIf:e=f;tale work in the eonstituemty and theée fatltillitiesa éizje under the control of particular (:lisi;riet. 'l"l3.erefQre'; v. ' --Qo\;er'nnaent employees are not eeVrtt.:*c$ll.e:';l::' Member of Pa1"liame:nt who has control. of the M.P.L.A.D Scheme and tneele""iildieati11g the nature of deve10pxt11e:n~tatl developmental work to be tee en =..i'}? bjxfélhle EX./I::niee1*"(>'f the Parliament. 3_fi';~l 'Similarly the facilities provided to the 1\}"ie»:9i1l3erS State Assembly are met. out of the State fund EAIIQ tlaere «::am.10t: be any 0bjecti0r1 for the in View of the above Eli-S€."_'.t.lSSi{)I1 and reasons, We V' "are of the e:)§si'r1:;en mat: {}§llj,f an the g;j{1_*ca1_:.1f1d mi" delay' and L':1Ch€tS but on merits as W81}, the petitions desea"

dismissed dism.is$€d.

Sak/ kvs and ac<:r:;='rc1ir1g--_;'1y'.

V6 to be these §:§§§;%§ peti€.i(ms_t» "axe.

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