Allahabad High Court
Committee Of Management, Sri Ratan Muni ... vs Director Of Education (Secondary), ... on 24 May, 1996
Equivalent citations: AIR1997ALL163, AIR 1997 ALLAHABAD 163, 1997 ALL. L. J. 820
Author: D.K. Seth
Bench: D.K. Seth
ORDER
1. These two writ petitions are inter-connected with each other, based on common facts between the same parties excepting respondent No, 6 Writ Petition No. 16725 of 1995 namely (V Additional Civil Judge, Agra, who is not a necessary party. The facts giving rise to the present case arc summarised as hereinafter.
2. The election of the Committee of Management of Sri Ratan Muni Jain, Inter College, Agra was alleged to be held by the petitioner on 21-6-1991, in which one Sri Moti Lal Jain was elected as Manager. The said election was recognised by the District Inspector of Schools and the signatures of the said Manager, Sri Motilal Jain, was attested by him on 22-6-1991. The respondent No. 7 claimed to have held election on 1-7-1991, in which Sri Kamal Kumar Jain, was alleged to have been elected as Manager. On the basis of a dispute raised by the respondents, a dispute under Section 16-A(7) of the U. P. Intermediate Education Act (hereinafter referred to as the Act) was referred to the Deputy Director of Education, who by his order dated 24-4-1992 concluded that there was nodispute within the meaning of See. 16-A(7) of the Act, inasmuch as he found that the election held by the petitioner related to the Committee of Management of the College whereas the election claimed to have been held by the respondent No. 7 is related to the society, which is different from the Committee of Management of the College. Against the said decision Writ Petition No. 23073 of 1992 was filed by the respondents. The said writ petition was dismissed by an order dated 22nd September 1992, passed by His Lordship Hon R. A. Sharma, J. inter alia, on the ground that the Committee of Management of the respondents had nothing to do with the educational institution. Special Appeal No. 485 of 1992, preferred against the said order was heard sometimes in December 1993 and the judgment was reserved. The said judgment was delivered on 6-4-1994 by dismissing the said Special appeal. Be-
fore the said judgment was delivered the respondents filed original suit No. 230 of 1994 before the learned IV Additional Civil Judge, Agra on 31st March 1994. In the meantime the District Inspector of Schools by his order dated 23rd March 1994, had granted recognition to the Committee of the respondents. The said recognition was cancelled on the same date by order dated 23-3-1994. As it appears from annexure-22 to the writ petition, being a copy of the plaint, the Regional Deputy Director of Education, Agra (defendant No. 1), District Inspector of Schools, Agra (defendant No. 2) and the Deputy Registrar, Firms Societies and Chits. U. P. Agra, were defendants in the said suit. The said suit was for injunction restraining the defendants No. 1 and 2 from giving effect or acting on the basis of second order datcd 23-3-1994, by which the recognition of the Committee of Management of the respondents and attestation of the signatures of the said Sri Kama! Kumar Jain, given on 23-3-1994 was cancelled, and from interfering with the management of the School by the said Kamal Kumar Jain. The petitioner had lodged a Caveat. The said Caveat was rejected by the Additional Civil Judge on the ground that the petitioners were not parlies to the said suit. Thereupon the petitioners filed an application for impleadment in the said suit. The said application was also rejected by order dated 5-4-1994. By order dated 4-4-1994 after rejecting the Caveat the learned Addl. Civil Judge, granted temporary injunction restraining the defendants No. 1 and 2 from interfering with the management of the institution by the Committee of Management of the respondents and the functioning of Sri Kamal Kumar Jain, as Manager thereof. Against the said orders dated 4-4-1994 and 5-4-1994 passed by learned Civil Judge, a Writ Petition No. 12511 of 1994 was moved by the petitioner. By an order dated 22-4-1994 the Writ Petition no. 12511 of 1994 was allowed by quashing Ihe said order dated 4-4-1994 granting injunction and the order dated 5-4-1994 rejecting the prayer for impleadment. Against the said order Special Leave Petition No. 7525 of 1995 was moved before Hon. Supreme Court. In the meantime against the order dated 6-4-1994 dismissing the Special appeal No. 482 of 1992, the respondents filed Special Leave Petition No. 6321 of 1995 before Hon. Supreme Court. The said Special Leave Petition No. 6321 of 1995 was dismissed by Supreme Court by order dated 25-8-1995. On the other hand, in the said Special Leave Petition No 7525 of 1995 the operation of the order dated 22-4-1994 was stayed by an order dated 7-4-1995. Ultimately, by an order dated 14-2-1996 Special Leave Petition No. 7525 of 1995 preferred by the respondents was allowed and Writ Petition No 12511 of 1994 Was dismissed on the ground that writ jurisdiction should not be exercised in respect of Civil Court matters.
3. In the meantime the life of the Committee of Management which was alleged to have been held in June, 1991 by Ihe petitioner and in July, 1991 by the respondents, having expired, afresh election was alleged to have been held by the petilioner on 16-10-1994 under the supervision of the Accounts. Officer of the Office of District Inspector of Schools, Agra. By an order dated 21-10-1994 the said election was recognised by the District Inspector of Schools while atiesting the signatures of one Sri Sanjay Kumar Jain, who was elected Manager in the said election. At the same time the respondents also claimed to have held election in which one Sri Saran Kumar Jain and Sri Om Prakash Jain were alleged to have been elected as Manager and President, respectively, of the Committee of Management. The said Saran Kurnar Jain having resigned one Rajiv Ratan, being respondents No. 8 and 7 respectively in Writ Petition No. 16725 of 1995 and respondent Nos. 7 and 6 in W.P.No. 31972 of 1995, made an application before the learned Additional Civil Judge in the said Original suit No. 230 of 1994, for substitution of himself under Order 22 Rule 10 of the Code of Civil Procedure in place and stead of the plaintiff on the allegations that he and Sri Om Prakash Jain, are the Manager and President of the Committee of Management, elected in the subsequent election. The said application was made sometimes in May 1995. Along with the said Application he had also filed another application praying for an order directing the operation of the interim order of injunction dated 4-4-1994 to be effective in favour of the substituted plaintiffs as well By an order dated 31-5-1995 learned Additional Civil Judge, Agra, allowed both the prayers. Pursuant to the said order dated 31-5-1995 passed by the Additional Civil Judge, the Committee of Management of the respondents was recognised and the signatures of the said Rajiv Ralan was attested by an order dated 12th June 1995 passed by the District Inspector of Schools, Agra. Against the said order dated 31 -5-1995. on the other hand, the petitioners moved present Writ Petition No. 16725 of 1995 while against the said two orders dated 9-6-1995 and 12-6-1995 passed by the District Inspector of Schools, recognising the respondent's Committee and attesting the signatures of Sri Rajiv Ratan, are challenged by means of present writ petition No. 31972 of 1995. In Writ Petition No. 31972 of 1995. which was moved by the petitioners against the order dated 9-6-1995 12-6-1995 and 18-9-1995. the operation of the said orders were stayed by an order passed in the said writ petition on 7th December 1995. In the meantime on 21-8-1995 the Director of Education (Secondary) directed the District Inspector of Schools. Agra, to maintain the situation, as obtaining prior to 9-6-1995. Whereupon the District Inspector of Schools in suppression of the orders dated 9-6-1995 and 12-6-1995, once again attested the signatures of the petitioners Sanjay Kumar Jain. On the same date by a subsequent order dated 18-9-1995 the order attesting the signatures of Sri Sanjay Kumar Jain, was again cancelled. Thereupon the said writ petition No. 31972 of 1995 was moved. Wherein the said stay order was obtained. The respondents thereupon moved two Special Leave Petitions being S.L.P. No. 27811 of 1995 and S.L.P. No. 27812 of 1995. By an order dated 19-12-1995 passed in Ihe said two petitions, operation of the order of stay granted in Writ Petition No 31972 of 199.^ was stayed. Both the said S.L.Ps No. 27811 of 1995 and 27812 of 1995 were disposed of by Hon. Supreme Court by continuing the operation of the interim order of stay of the High Court as granted by Supreme Court, with adircction to the High Court to dispose of the matter within the given time. It is thus these matters have been placed for hearing.
4. Sri Ashok Khare, learned counsel appearing on behalf of the petitioners at the initial stage prayed for leave to amend the cause title in Writ Petition No. 16725 of 1995, so as to convert the same into one under Article 227 of the Constitution and crave leave to treat the said petition as a petition under Article 227 of the Constitution. The said prayer is opposed by Sri Swami Dayal, learned counsel appearing on behalf of respondents, on the ground that the writ petition which is not maintainable, cannot be allowed to be converted into one under Article 227 of the Con-
stitution of India.
5. The power conferred on the High Court under Article 227 of the Constitution is a power of superintendance overall subordinate Courts which can be exercised even suo motu. In appropriate cases such powers become necessary to be exercised. The present case appears to be one such case where such powers may or may not be required to be exercised. Therefore, it would not be wise to refuse the said prayer of Sri Khare, at this stage, without entering into the merits of the case. Prima facie after having heard both the learned counsel for the parties, it appears to me that this case is one such case where such a discretion should be exercised. Accordingly leave is granted to Sri Khare to convert the writ petition into one under Article 227 of the Constitution.
6. Sri. Ashok Khare, learned counsel for the petitioners contends that the order dated 31-5-1995 cannot be sustained, inasmuch as the cause of action in the said suit was completely different. Secondly, he contends that in view of subsequent elections, the interim ordcrdated 4-4-1994, which related to the elections held in the year 1991 and no more operative in respect of the election held after the order of injunction was passed. His third contention is that the dispute having been decided under Section 16-A(7) of the Act by the Deputy Director of Education, deciding that the two Committees cannot be rival to each other since one is the Committee of the society and the other is that of the College and, therefore, outside the scope of Section 16-A(7)of the Act. Therefore, the entire order proceeded on a wrong premise and as such, the order impugned in both these writ petitions should be quashed.
7. Sri Swami Dayal, learned counsel appearing on behalf of the respondents, on the other hand, contends that by reason of the order dated 14-2-1996, both these writ petitions have become infructuous. According to him unless the order dated 31st May 1995 is set aside no relief can be had by the petitioners. The said order cannot be challenged by means of present writ petition in view of the observations made by Hon. Supreme Court in the order dated 14th February 1996. He further contends that in view of the order dated 4-4-1994 the orders impugned in the second writ petition cannot be set aside.
8. Admittedly, the suit was filed only against the Regional Deputy Director of Education. Agra, District Inspector of Schools, Agra, and the Deputy Registrar, Firm Societies and Chits, U. P. Agra. The petitioner No. 1 or the petitioner No. 2 or his Predeccssor-in-office, are not parlies to the said suit. The injunction granted in the said Suit operates against the petitioners and affects their rights and interest. The facts as disclosed are not disputed. The real contention is between the petitioners and the respondents, though the defendants, in the said Suit were connected with the same incidentally because of the fact that under the statutory provisions their recognition matters in the matter. By virtue of the interim order dated 4-4-1994 granted in the said suit, the respondents are utilising the same as shield against the authority but as sword against the petitioners. Now a dispute under Section 16-A(7) of the Act is to be between the two rival groups of people. But the appropriate authority deciding such dispute had held that the Committee of the respondents are concerned with the society whereas that of the petitioner was concerned with the College. The, said decision was affirmed by Hon. Mr. Justice R. A. Sharma in his judgment dated 22-9-1992 wherein it was held that the Committee of Management of the respondents had nothing to do with the educational institutions. The said order dated 22-9-1992 was affirmed by order da ted 6-4- 1994 passed in Special Appeal No. 485 of 1992, preferred against the order dated 22-9-1992. The order dated 6-4-1994 stood affirmed by order dated 25-8-1995 passed in S.L.P. No. 6321 of 1995 by Hon. Supreme Court, affirming the order dated 6-4-1994. Thus the said dispute between the two Committees stands concluded and decided finally. In view of the said position there cannot be any dispute that the respondent's Committee has nothing to do with the College and that the petitioner's Committee is a Committee entitled to manage the College.
9. On the facts disclosed, it appears, that the order obtained in the said suit is a device to frustrate the said order since been decided in appropriate proceedings which ended with affirmation of Hon. Supreme Court by order dated 28th May, 1995. Then again though the petitioners were proper parties in the said suit but they were not made defendants, therein. The Caveat lodged was rejected and the application for impleadment was also turned down by order dated 5-4-1994. Admittedly the disputed facts were placed before the Additional Civil Judge, while application for impleadment was sought to be moved. Despite such facts having been before him the petitioners were not admitted in the said suit. The petitioners were not parties to the said Suit. Therefore, there was no scope for preferring any appeal by them against the order dated 4-4-1994. Though, however, the petitioners could have moved an application under Section 115 of the Code of Civil Procedure, against the order rejecting their prayer for impleadment. By reason of U. P. Amendment in Civil Procedure Code relating to Section 115 the revision in respect of a suit valued below Rs. 20,000/- lies to the District Judge. The petitioners might have been wrongly advised to challenge the said order, by means of the writ petition. In view of the existence of alternative remedy by way of Section 115 it was not open for the petitioners to come directly to the High Court, seeking to invoke the writ jurisdiction. Though the facts supported the case of the petitioners but because of wrong advise their search for justice could not materialise. Now in the meantime fresh elections having taken place the original cause of action on which the said suit was based, did not survive, rendering the suit to have become infructuous. The substitution allowed by an order dated 31-5-1995 on the prayer of Sri Rajiv Ratan under Order 22 Rule 10 of the Code of Civil Procedure could not have the effect of substituting a fresh cause of action relating to the subsequent election. The substitution of Sri Rajiv Ratan may enable him to continue the suit. But the cause of action whereof had ceased to survive because of subsequent elections claimed by both the parties. The subsequent elections and the subsequent events give rise to altogether a new cause of action in which at least one of the parties, on each side have been charged. Then again the Committee of Management which had instituted the Suit are different from the Committee of Management elected subsequently, inasmuch as there might be different person selected as members of the Committee of Management or even if the same persons are elected, they claimed their right as Committee of Management by reason of separate Mandate. No assertion has been made by the respondents that the same set of persons are manning the Committee of Management. On the other hand, admittedly the President and Manager of the Committee of Management of the respondents have been changed. The cause of action having been different the same injunction cannot operate in favour of the substituted plaintiffs in respect of altogether different cause of action which had arisen subsequent to the order of injunction. The order of injunction operates in respect of cause of action that had arisen either on the date of injunction or prior thereto. The injunction being prohibitory one in respect of the order dated 23-3-1993 the same can in no manner operate in respect of the subsequent cause of action concerning the different Committee of Management because of the order dated 25-8-1995, as it stands today the order dated 31-5-1995 cannot stand.
10. The jurisdiction under Article 227 of the Constitution has been engrafted in the Constitution to empower the High Court to have supervision over me subordinate Courts. It is the duty of the High Court to keep the subordinate Courts within limits and bounds of its jurisdiction. Even if the order is not challenged and it is brought to the notice of the Court, the High Court may exercise its power of. supervision though the same might not have been challenged by the aggrieved person. The power of superintendence is akin to the revisional jurisdiction. Though the scope of interference under Article 227 of the Constitution is little restricted than that of Section 115 of the Code of Civil Procedure. But the application of jurisdiction under Article 227 of the Constitution is far wider than that of Section 115. Inasmuch as in the State of U. P. because of the amendment of Section 115 the High Court is not empowered to exercise jurisdiction under Section 115 in respect of the matters dealt with Courts other than the District Judge, valuation whereof is below Rs. 20000/-. But Article 227 of the Constitution is not circumscribed by any limitation. The provision of the Constitution cannot be impaired by any Statute. The provision of the Constitution eclipse all statutory provisions in its application and prevail over all other provisions.
11. In the present facts and circumstances of the case it appears that the learned Additional Civil Judge has not acted within the jurisdiction vested in him in refusing the application for impleadment and maintaining the interim order despite the facts brought to its notice without real defendants, when the said interim order has really affected the petitioners though they wane not made parties to the suit. Learned Additional Civil Judge, continued to perpetuate ihe same mistake when passing the order dated 31-5-1995 which is wholly misconceived and unwarranted and completely in excess of its jurisdiction. Inasmuch as the cause of action are being incorporated by order dated 31-3-1995 was wholly outside the scope and ambit of Ihe suit pending before him. Still then by order dated 31-5-1995 the effect of injunction dated 4-4-1994 was sought to be applied in respect of cause of action accrued long after the injunction was granted and the original causeof action having out-lived its lifeand ceased to survive. It is the duty of the High Court to keep the subordinate Courts within limits of its jurisdiction even suo mow when such matters are brought to its notice. Both Article 227 of the Constitution and S. 115 as is coined, could be exercised without any application. Then again the said order is the order of injunction against petitioners who were not party to the suit and whose application for impleadment was rejected was wholly contrary and in contradiction to the orders dated 28-5-95 passed by the Hon'ble Supreme Court earlier, which has Ihe effect of operating as res-judicata. While perpetuating the order of injunction against the petitioners who were kept out of the fray by refusal of their impleadment in the suit. The order, therefore, cuts eilher way. It is an appropriate case where power of superintendance is required to be exericsed. Having regard to the facts and circumstances of the case it is not expected that this Court should close its eyes and remain as an idle unlooder. The facts are so aggravating, it is the duty of the Court to activate itself to put the things straight when the process are patently staring on the fact as a abuse of it. It is a fit case where discretion should be exercised.
12. Similar view was expressed in the case of Jatindra Mohan Nandy v. Krishnadas Nandy, 56 Cal WN 858: (AIR 1953 Cat 34) (Para 6 of AIR) wherein il was held :
"In any event this Court is perfectly competent to see that proper orders are made when the matter comes up in revision before this Court. The mere fact that the plaintiffs did not move should not stand in the way of this Court making an order in accordance with law, as all the necessary parties arc represented before us."
13. Mr. Justice P. N. Mookherji, in the case of Mahcndra Dutta & Co. (P) Ltd. v. Uma Charan Lal, (1964) 68 Cal WN 179 (DB) presiding over the Division Bench had laid down :
"It is hardly arguable that a point, which goes to the root of the court's jurisdiction cannot be taken in a revision application if the said point has not been urged before the trial Court. That will practical nullify the revisional powers of this Court in very appropriate cases in many instances. If the trial Court has passed an order, which it had no jurisdiction to make, or which was made in the irregular or illegal exercise of its jurisdiction. This court will be failing in its duty if it does not revise the same simply because the point of juris-diction was not taken in the trial Court. It is of course true the exercise of the revisional power of this Court is a matter of discretion and this discretion should be exercised in favour of the petitioner only in appropriate cases. But it will be wholly inequitable and wholly against established principle, if the exercise of this discretion is to be refused merely on the ground that a point of jurisdiction, going to the root of the matter, cannot be entertained or allowed by this Court, simply because it was not taken in the trial Court."
"..... It seems to us that when the Rule comes up for final hearing before this Court, it is open to this Court, if it finds that the Rule should succeed on some ground, not initially taken, or on a ground, which it was not issued that is, on a ground other than the one, on which it was issued to consider the same and allow the application after of course, giving other party proper opportu-nities to meet the said objection. This Court, it seems to us, is not so powerless and its powers are not so limited as to preclude it from doing justice between the parties in the exercise of its revisional powers, merely because the Rule was not issued at the initial stage on the particular ground or grounds concerned. Indeed, in every rule issued by this Court, we have, the residuary clause, "such other or, further order as to this Court may seem fit and proper." In our view, those words are comprehensive and wide enough to include all appropriate revisional grouyds and to allow this Court to interfere in a proper case even on a ground which was not taken at the time the rule was issued, or upon which the Rule was not initially issued. In the oiher words, such interfer-
ence may well be made even on a ground other than the one on which the Rule was issued.
In short, in a matter of this kind, where a question of jurisdiction is involved, to deprive a party of suitable relief under the revisional powers of this Court on the ground that the particular, objection was not taken in the trial Court, or that even if it was taken in the trial Court, as Rule was issued on that ground, would he to defeat the ends of justice and, in any view, such a restricted interpretation of the scope of the revisional powers of this Court would not be consistent either with law or with the principles of justice, or with precedents or authority."
14. Following the said two decisions the Hon. Mr. Justice N. K. Mitra in the case of M/s. Dwarika Das Raghubir Prasad Chaudhary,(1987) 1 Cal LJ 479 observed :
"The High Court is not so powerless and its powers are not so limited to preclude it from doing justice between the parties in the exercise of revisional powers, merely because Rule was not issued at the initial stage on the particular ground or grounds concerned."
15. In that view of the matter the order dated 31-5-1995 impunged in the Writ petition No. 16725 of 1995 is hereby set aside. In the result the Writ Petition No. 16725 of 1995 stands allowed to that extent.
16. In view of the above order and reasons given above the orders dated 9-6-1995 and 12-6-1995, which appears to have been passed, on the basis of order dated 31-5-1995, since been set aside, as above, cannot be sustained. The second order dated 18-9-1995 by which the first order dated 18-9-1995 attesting the signatures of Sri Sanjay Kumar Jain, was cancelled appears also to have been passed in view of the order dated 31 -5-1995. Therefore, the second order dated 18-9-1995, cancelling the attestation of signatures of Sri Sanjay Kumar Jain, also cannot be sustained. Accordingly the said orders dated 9-6-1995 and 12-6-1995 and the second order daled 18-9-1995 are liable to be quashed. Accordingly a writ of certiorari do issue quashing the said three orders.
17. In the result Writ Petition No. 31972 of 1995 stands allowed.
18. This order, however, will not prevent the parties to establish their rights with regard to their respective rights in respect of respective societies or otherwise in accordance with their respective rights, as available under law, in appropriate proceedings before the appropriate forum and in appropriate manner.
19. There will be, however, no order as to costs.
20. Let a copy of this order be given to the impugned counsel for the parlies on payment of usual charges wilhin a week.
21. Pelition allowed.