Allahabad High Court
Amar Nath Jaiswal vs State Of U.P. And Others on 22 May, 1992
Equivalent citations: AIR1993ALL43, AIR 1993 ALLAHABAD 43, 1992 MCC 403, (1992) 3 ALL WC 1320, (1993) 22 ALL LR 401
ORDER R. A. Sharma, J.
1. Town Area Committee, Pipraich, District Gorakhpur (hereinafter referred to as the Committee) consists of 15 members (I elected Chairman, 11 elected members and 3 nominated members). By notification dated 15-10-1990 three persons, namely, Smt. Kaushalya Devi wife of Ram Asre Prasad Gupta, Smt. Narvada Devi and Sri Ram Awadh (hereinafter referred to as the nominated members first set) were nominated by the Government of U.P. as members of the Committee. On 25-3-1991 a notice of intention to make motion of no-confidence in the Chairman, Sri Amar Nath Jaiswal, signed by 12 members including the above three nominated members was delivered to the District Magistrate, who vide order dated 18-4-1991 convened the meeting of the Committee on 26-4-1991 for considering the motion of no-confidence. Before the meeting could be held, the Government by notification dated 12-4-1991 cancelled the nomination of the members first set and nominated three other persons, namely, Smt. Kaushalya Devi wife of Sri Hira Lal, Smt. Sandhya Devi and Sri Chaman (hereinafter referred to as the nominated members second set) in their place, Against the above notification dated 12-4-1991 nominating the second set members, Writ Petition No. 10976 of 1991 was filed by the nominated members first set in which this Court granted the following interim order on 24-4-1991:
"Issue notice.
The argument of the learned counsel for the petitioners in the case of Amar Nath Jaiswal v. Stale of U.P. filed today is that no seven clear days notice has been given and, therefore, the meeting for consideration of no-confidence against the petitioner Amar Nath Jaiswal is illegal. The argument in the writ petition filed by Smt. Kaushalya Devi is that removal of the petitioners in this petition is arbitrary, illegal and mala fide and, therefore, the order passed by the State Government dated 12-4-1991 removing them as members and appointing the three respondents Nos. 5, 6 and 7 be stayed and further the petitioner may be allowed to participate in the meeting of no-confidence motion scheduled to take place on 26th April, 1991. In view of these arguments we direct that the meeting of no-confidence scheduled to take place on 26-4-1991 may take place, however, in the said meeting Smt. Kaushalya Devi, Smt. Narvada Devi and Ram Awadh Prasad be provisionally allowed to participate in the said meeting and cast their votes which shall be recorded separately. Similarly respondents Nos. 5, 6 and 7, Smt. Kaushalya Devi w/o Hira Lal Jaiswal Smt. Sandhya Devi and Chairman nominated members shall also be allowed to provisionally participate in the meeting and east their votes which shall also be recorded separately. However, the result of motion of no-confidence Shall not be declared which shall be subject to further orders passed by this Court."
Sri Amar Nath Jaiswal also filed Writ Petition No. 10975 of 1991 challenging the validity of notice of motion of no-confidence against him. In this writ petition no interim order was passed by this Court.
2. The meeting of the Committee was held as per Schedule on 26-4-1991 in which 9 out of 15 members were present. As by interim order dated 24-4-1991 this Court has permitted the nominated members of both first and second sets to participate in the meeting, the Presiding Officer held that strength of the Committee has increased from 15 to 18 on account of which 9 members, who were present in the meeting, did not constitute quorum. With the observation as above, the Presiding Officer vide his order of the same date (26-4-1991) declared the meeting invalid for want of quorum. Against the said order of the Presiding Officer 9 elected members, who were present in the meeting, filed Writ Petition No. 15702 of 1991. In this writ petition, this Court vide its order dated 13-5-1991, stayed the operation of the order dated 26-4-1991, passed by the Presiding Officer, and directed the District Magistrate to convene the meeting again for consideration of the motion of no-confidence in which the nominated members of both the sets were provisionally permited to participate and cast their votes with further direction to record their votes separately and not to declare the result of the meeting till further orders.
Before the meeting could be convened in pursuance of the above order of this Court, the Government by its another notification dated 9-5-1991 cancelled the nomination of the nominated members second set and nominated three new persons, namely, Smt. Anupama Devi, Smt. Urmila and Sri Ram Awadh (hereinafter referred to as the nominated members third set) as members of the Committee in their place. The nominated members second set filed Writ Petition No. 18209 of 1991 challenging the above notification dated 9-5-1991. Few days thereafter, the Government issued yet another notification dated 3-6-1991, superseding its earlier nomination dated 9-5-1991 and nominating three new persons, namely, Smt. Chanda, Smt. Mira and Sri Hub Lal (hereinafter referred to as the nominated members fourth set). Nominated members fourth set filed Writ Petition No. 15746 of 1991 before this Court for writ of Mandamus commanding the respondents to treat them as validly nominated members and this Court passed an interim order dated 6-6-1991 directing the respondents therein to allow the petitioners (nominated members fourth set) provisionally to participate in the meeting dated 7-6-1991 fixed for consideration of motion of no-confidence. On 7-6-1991 the meeting of the Committee was held in which the motion of no-confidence in the Chairman was considered and is alleged to have been passed by majority but result has not been declared on account of the interim order passed by this Court.
3. The Writ Petitions Nos. 15746 of 1991 and 18209 of 1991 filed by nominated members second and fourth sets have been dismissed on 23-11-1991 and 23-10-1991 respectively on the statements of the learned counsel for those petitioners to the effect that the petitioners do not want to prosecute these writ petitions. The position that now stands is that only three writ petitions, namely, Writ Petitions Nos. 10975 of 1991 filed by Amar Nath Jaiswal, Chairman of the Committee, 10976 of 1991 and 15702 of 1991 filed by the nominated members first set and elected members respectively survive for decision.
4. Sri Yatindra Singh, learned counsellor the petitioner has made three submissions, namely (i) the first meeting fixed for 26-4-1991 for consideration of no-confidence motion was illegal due to want of seven clear days notice, (ii) meeting of 7-6-1991 is beyond 35 days as contemplated by subs-sec. (3) of S. 87-A of the U.P. Municipalities Act (hereinafter referred to as the Act) and as such is illegal and (iii) nominated members, who are not entitled to vote were permitted to participate in the meeting. Sri T.P. Singh, learned counsel for the respondents has disputed the above submissions and has pressed for dismissal of the writ petition.
5. Before dealing with the submissions made by the learned counsel for the parties, it may be mentioned that S. 87-A of U.P. Municipalities Act, which provides for procedure for consideration of motion of no-confidence, has been extended to the Town Areas by the Government of U.P. in exercise of powers conferred on it by S. 38 of the Town Areas Act. Sub-sees. (1), (2) and (3) of the said section, being relevant, are reproduced below:
"87-A. Motion of no-confidence against President:-- (1) Subject to the provisions of this section, a motion expressing no-confidence in the President shall be made only in accordance with the procedure laid down below.
(i) Written notice of intention to make a motion of no-confidence in its President signed by such number of members of the Board as constitute not less than two thirds of the total number of members of the Board together with a copy of the motion which it proposed to make shall be delivered in person together by any two of the members signing the notice to the District Magistrate.
(3) The District Magistrate shall then convene a meeting for the consideration of the motion to be held at the office of the board, on the date and at the time appointed by him which shall not be earlier than thirty and not later than thirty-five days from the date on which the notice under sub-sec. (2) was delivered to him. He shall send by registered post not less than seven clear days before the date of the meeting, a notice of such meeting and of the date and time appointed therefor, to every member of the board at his place of residence and shall at the same time cause such notice to be published in such manner as he may deem fit. Thereupon every member shall be deemed to have received the notice."
6. A Full Bench of five-Judges of this Court in the case of Gyan Singh v. District Magistrate, AIR 1975 All 315 has, while considering the provisions of S. 87A of the Act, declared that the first part of subsection (3) of the section which requires the District Magistrate to convene meeting of the Municipal Board for consideration of motion, of no-confidence in the President on the date which shall not be earlier than 30 and not later than 35 days is mandatory; but the later part of the said sub-section, which lays down the manner of service is directory, although sending of notice is mandatory. One of the requirements of sub-sec. (3) of S. 87-A is that the District Magistrate shall send by registered post not less than seven clear days before the date of the meeting a notice of such meeting to every member of the Board at his place of residence. Grievance of the petitioner is that the District Magistrate did not give notice of seven clear days before the date of meeting inasmuch as he sent notice on 19-4-1991 fixing 26-4-1991 as the date of meeting. The parties are at variance on the question as to whether the giving of seven clear days, notice before the meeting is or is not mandatory. It is not necessary for us to go into this controversy inasmuch as it is admitted that the petitioner, Sri Amar Nath Jaiswal had the knowledge of the meeting dated 26-4-1991. The Full Bench of this Court in the case of Gyan Singh (supra) has laid down that if the members and the President of the Board had the knowledge of the meeting, though they have not been given a notice, this Court should not interfere in exercise of the power under Art. 226 of the Constitution of India. The relevant extracts from paragraphs 16 and 17 of the said decision are reproduced below:
"In my opinion eyen if a member or the President of the Board may not be under a duty to attend the meeting convened for considering the motion of no-confidence in the President, in the absence of service of notice on him but in that event such a member or President will not be entitled to discretionary relief from this court under Article 226 of the Constitution. It is well settled principle that a petitioner is not entitled to issue of writ as a right under Art. 226 of the Constitution. The conduct of a petitioner is a relevant consideration in exercising the discretionary power of this court under the said Article. In a case where the petitioner is found to have acquired knowledge of the meeting and if he voluntarily has abstained from participating in that meeting it would not be sound exercise of jurisdiction under Art. 226 of the Constitution to grant relief to the petitioner for nullifying the resolution of no-confidence which may have been passed by the majority of the members of the Board.
XX XX XX In Dr. B. N. Sarin v. State of U. P., 1967 All LJ 681 : (AIR 1967 All 465) S. N. Dwivedi J. held that the president of the Board to whom notice of the meeting convened for consideration of the no-confidence motion in the President was not sent due to mistake of the office of the District Magistrate, was not entitled to any relief under Art. 226 of the Constitution because it was established before the court that the President had full knowledge of the date, time place and purpose of the meeting. The learned Judge held that the President could not be suffered to impeach the majority resolution for want of notice. I am in respectful agreement with the proposition of law laid down by Dwivedi, J., that the conduct of a petitioner is relevant consideration in granting discretionary relief under Art. 226 of the constitution and for that reason this court may refuse relief to a petitioner having regard to the facts and circumstances available in the case."
7. As the petitioner had the knowledge of the meeting and has not suffered any prejudice on account of want of seven clear days' notice, we are not inclined to interfere in writ jurisdiction. In this connection it may be mentioned that objection of want of seven clear days notice was raised in writ petition No. 10976 of 1991 (supra) but that was not accepted and in fact this court by interim order dated 24-4-1991, quoted hereinbefore, has, after noting the said objection, directed the respondents therein to hold the meeting of the committee on 26-4-1991 itself. In pursuance of this direction also the meeting was bound to be held on the above date. That apart, the meeting could not be held on 26-4-1991 on account of order of the Presiding Officer declaring the said meeting as illegal due to want of quorum, which order was stayed by this court and in pursuance of its direction another meeting was fixed for 7-6-1991 which date the motion of no-confidence was considered. For adjourned meeting the rule of seven clear days notice does not apply and what is required by sub-sec. (5) of S. 87 A is that the adjourned meeting should be held on a date which is not later than 15 days from the date of the first meeting. This submission lacks merit and is rejected.
8. The second submission is also devoid of merit, Holding of the meeting of the committee for consideration of the motion of the no-confidence on a date not earlier than 30 and not later than 35 days from the date on which the notice was delivered to the District Magistrate is applicable only to the first meeting and does not apply to any adjourned meeting held subsequently for consideration of the same motion of no-confidence. Learned counsel for the petitioner in this connection has submitted that subsequent meeting held on 7-6-1991 cannot be said to be the adjourned meeting. It is not possible to agree with the learned counsel. The order dated 26-4-1991 of the Presiding Officer declaring the meeting as invalid due to want of quorum was without jurisdiction, having been passed in violation of order dated 24-4-1991 passed by this Court, whereby the Presiding Officer was required to record the votes cast in the meeting and not to declare the result thereof. The above order dated 26-4-1991 has to be quashed with the result that the meeting dated 26-4-1991 is to be treated as having been adjourned.
9. The third submission also lacks merit. Division Bench of this court in the case of Dr. Smt. Rama Misra v. State of U. P. and others (1992 (1) UPLBEC 92) has declared those provisions of Town Areas Act, Municipalities Act and Nagar Mahapalika Adhiniyam, which provided for holding of the office of the nominated members during the pleasure of the Government, as ultra vires and quashed the notification, superseding the earlier nominations by nominating new members in their places. The effect of the decision of Dr. Smt. Rama Misra (supra) is that Government notifications dated 12-4-1991, 9-5-991 and 3-6-1991 nominating members second, third and fourth sets and cancelling the nomination of members first set are void ab initio and have got to be quashed. The result is that votes cast by nominated members second, third and forth sets have to be ignored while declaring the result of the meeting wherein motion of no-confidence was considered. The participation of the nominated members of various sets in the meeting was on account of the interim order passed by this Court permitting them to sit and vote at the meeting on provisional basis with the further direction to record their votes separately and not to declare the result. As the votes cast by nominated members by second, third and fourth sets are to be ignored their participation in the meeting does not matter being purely provisional under the Court's order.
10. For the reasons given above writ petition No. 10975 of 1991, Amar Nath Jaiswal v. State of U. P. and others is dismissed. Writ Petition No. 10976 of 1991, Smt. Kaushalya Devi and others v. State of U. P. and others is allowed and notification dated 12-4-1991 is quashed. Writ Petition No. 15702 of 1991, Ved Prakash Varma and others v. Sri Ramesh Tiwari, Judicial Magistrate I, Gorakhpur and others is allowed and the order dated 26-4-1991 passed by the Presiding Officer is quashed.
11. The respondents are directed to declare the result of the meeting held on 7-6-1991 after excluding the votes of the nominated members, second, third and fourth sets. The votes cast by nominated members first set will however, be counted while declaring the result.
In view of the facts and circumstances of the case, there shall be no order as to costs.
12. Order accordingly.