Allahabad High Court
S.K. Misra vs State Of U.P. And Anr. on 4 September, 1986
Equivalent citations: AIR1987ALL162, AIR 1987 ALLAHABAD 162, 1986 ALL. L. J. 1376, 1986 UPLBEC 617, (1986) 12 ALL LR 547, 1986 ALL CJ 684, (1987) 4 SERVLR 170, (1986) ALL WC 975, (1986) UPLBEC 617
Author: N.D. Ojha
Bench: N.D. Ojha
JUDGMENT N.D. Ojha, Ag. C.J. 1. The petitioner who was posted as District and Sessions Judge, Pilibhit, and was reverted as Additional District and Sessions Judge, filed a writ petition in the Lucknow Bench of this Court challenging the aforesaid order. A Division Bench of the Court apparently on the view that as no part of the cause of action had arisen within any of the districts of the erstwhile Oudh, the writ petition could not be presented or entertained in the Lucknow Bench of the Court, vide its order dt. 11th April, 1986, ordered the writ petition to be returned to the petitioner for being presented to the proper Court. The term "proper Court" in the context that there is only one High Court in the State of Uttar Pradesh having a Bench at Lucknow obviously meant that the writ petition had been returned to the petitioner for being presented at Allahabad. Aggrieved by that order the petitioner filed a Special Leave Petition before the Supreme Court. However, the said Special Leave Petition was withdrawn on 2nd May. 1986, and the following order was passed therein : -- Special leave petition is allowed to be withdrawn. Since the Allahabad High Court is not functioning at present we direct that the petitioner may re-present the writ petition before the Lucknow Bench within 15 days from today. The Lucknow Bench will entertain the matter afresh." At this place it will be relevant to mention that at the time when the writ petition was initially presented by the petitioner before the Lucknow Bench of the Court and the order dt. 11th April, 1986, directing it to be returned for presentation before the proper Court was passed as also on 2nd May, 1986, the functioning of the Court at Allahabad was paralysed on account of the strike of the advocates in protest of the proposed constitution of a Bench of the Court in some western district of the State. Indeed the strike continued for sometime even thereafter. 2. In pursuance of the order of the Supreme Court dt. 2nd May, 1986, referred to above the petitioner re-presented the writ petition before the Lucknow Bench of the Court on 7th May, 1986. The writ petition was admitted on that date. Consequent upon the strike of the advocates at Allahabad being called off an order was passed by Hon'ble Shri H. N. Seth, the then Chief Justice of the Coun. on 30th July. 1986, while sitting at Lucknow that all cases pertaining to Allahabad jurisdiction but permitted to be filed before the Lucknow Bench during the strike period shall be immediately transferred to Allahabad for further disposal. In pursuance of the aforesaid order the record of the instant writ petition was sent from Lucknow to Allahabad under the cover of a letter dt. 31st July, 1986, Since an order had earlier been passed directing the case to be listed for orders in the week commencing from 4th Aug., 1986. It was directed to be listed for orders at Allahabad on 8th Aug., 1986. Information in this behalf was given to the counsel for the petitioner at Lucknow through Court's notice dt. 2nd Aug., 1986. The writ petition filed at Lucknow was numbered as Writ Petition No. 2239 of 1986 (Lucknow) and has been numbered as Writ Petition No. 11080 of 1986 at Allahabad. 3. On the receipts of the Court's notice dt. 2nd Aug., 1986, an application was presented by the petitioner through his counsel on 4th Aug., 1986, before the Hon'ble Senior Judge at Lucknow who also happened to be the petition Court for fresh single Judge matters on that date with a prayer that the administrative order dt. 30th July, 1986, passed by Hon'ble the Chief Justice be set aside inasmuch as he did not have any jurisdiction to pass the said order. Hon'ble the Senior Judge at Lucknow passed the following order on that application on 4th Aug., 1986 : -- "Lay before the Hon'ble the Chief Justice if and when His Lordship comes here. Record of the case will not be sent to Allahabad." 4. As seen above the record of the case had already been sent to Allahabad before the order dt. 4th Aug., 1986, was passed. A notice that the case would be listed at Allahabad on 8th Aug., 1986 had already been served on the petitioner's counsel. An application was made by the petitioner through his counsel at Allahabad on 8th Aug., 1986 with the prayer that the Court may be pleased to pass any order except one for sending the record of the writ petition back to Lucknow so that the miscellaneous application filed by the petitioner challenging the administrative order dt. 30th July, 1986, of the Hon'ble the Chief Justice may be decided at an early date by him on his next visit to Lucknow. The then Chief Justice on the view that the question of jurisdiction raised by the petitioner was of importance constituted a Full Bench to decide the question and it is thus that the case has come up before this Bench; 5. The application which was made by the petitioner on 8th Aug., 1986, at Allahabad, contained the prayer that the record of the case may be sent back to Lucknow. This prayer obviously could not be granted unless it was held that the writ petition is not cognizable at Allahabad and is cognizable by Lucknow Bench only and for that purpose the record has to be sent back. Apparently this question of jurisdiction is the precise question to decide which the present Full Bench was constituted by the then Chief Justice. 6. It was urged by counsel for the petitioner that the Supreme Court in making the observation in its order dt. 2nd May, 1986, that the Lucknow Bench will entertain the matter afresh obviously meant that the Lucknow Bench of this Court was not only to permit the petitioner to present the writ petition before it but also to decide it finally. Emphasis was placed on the use of the word "entertain". In support of the submission that the word "entertain" included even final decision, reliance was placed on a decision of this Court in Kundan Lal v. Jagan Nath, AIR 1962 All 547 where dealing with the scope of the word "entertain" with reference to the proviso to Order 21, Rule 90. C.P.C. it was held that the use of the word "entertain" denoted a point of time at which an application to set aside the sale is heard by the Court. It was pointed out that the expression "entertain" did not mean the same thing as the filing of the application or admission of the application by the Court, and that a Court hearing an application under Order 21. Rule 90. C.P.C. could only be said to "entertain" the application when it is actually disposing of the application on merits and the mere filing of the application by the judgment-debtor could not be its entertainment by the Court. 7. Reliance was also placed on another decision of this Court in Haji Rahim Bux & Sons v. Firm Samiullah & Sons, AIR 1963 All 320 where dealing with the same proviso to Order 21, Rule 90, C.P.C. it was reiterated that the word "entertain" in the proviso meant not only "receive" or "accept" but "proceed to consider on merits" or "adjudicate upon". 8. The same view was taken in the case of Smt. Jaggi v. Ram Autar, 1965 All LJ 1135. 9. Relying on the three decisions referred to above, while dealing with the scope of the word "entertain" in Section 49 of the U.P. Consolidation of Holdings Act 1954, it was held in Nazira Begum v. Syed Ali, AIR 1974 All 104 that the said word meant "proceed to consider or adjudicate upon" and that obviously entertainment would relate to the point of time when the appeal is being considered, i.e. the first occasion on which the Court takes up the matter for consideration which may be the admission stage after the appeal has been filed in the Court. 10. Counsel for the petitioner lastly relied on a decision of the Supreme Court in Hindusthan Commercial Bank v. Punnu Sahu, AIR 1970 SC 1384 where dealing with the aforesaid proviso to Order 21. Rule 90, C.P.C. (as amended by this Court) it was held that the expression "entertain" meant "adjudicate upon or proceed to consider on merit" and did not refer to "initiation of proceedings". According to counsel for the petitioner the word "entertain" used by the Supreme Court in its order dt. 2nd May. 1986, has to be read in the light of the observations made in the aforesaid decisions. In regard to this submission we are of opinion that in order to find out the import of the word "entertain" as used in the aforesaid order of the Supreme, Court dt. 2nd May, 1986, the said order has to be read as a whole keeping in mind the background in which the said order was passed. 11. As already seen above, it is a case where no part of the cause of action in the present writ petition arose within any of the districts of Oudh. Indeed this was the view taken by a Division Bench of this Court at Lucknow on 11th April, 1986, when it directed the writ petition to be returned to the petitioner for being presented to the proper Court. The special leave petition which had , been filed before the Supreme Court, was as is apparent from the order dt. 2nd May, 1986, quoted above, withdrawn by the petitioner so that there was no occasion for the Supreme Court to consider the question of jurisdiction of the Lucknow Bench to entertain the writ petition and it is apparent from the said order that the question of jurisdiction has not at all either been gone into or decided by the Supreme Court. 12. The order dt. 2nd May, 1986, was passed by the Supreme Court in a peculiar situation which was prevailing at that moment, namely, that the work of this Court at Allahabad due to the strike of the advocates stood paralysed and the Court at Allahabad was not functioning. The Supreme Court has taken care to specifically state this fact in its order when it says "since the Allahabad High Court is not functioning at present". A perusal of the order of the Supreme Court in the background in which it was passed leaves no manner of doubt in our mind that even without going into the question of jurisdiction the Supreme Court was of the view that since the Allahabad High Court was not functioning the petitioner should be permitted to place his grievances by presenting his writ petition at the Lucknow Bench of the Court. Obviously, the order of the Supreme Court in this background meant that till the High Court at Allahabad was not functioning the writ petition was to be entertained by the Lucknow Bench of the Court. We are of the opinion that in this view of the matter and in view of the meaning given to the word "entertain" in the aforesaid cases the present writ petition could have even been finally heard and decided during the period when the High Court at Allahabad was not functioning. Since no part of the cause of action for the present writ petition had arisen within any of the districts of Oudh the writ petition was obviously not entertainable at the Lucknow Bench of this Court and could not have been entertained but for the peculiar situation referred to above. The logical consequence, therefore, in our opinion is that after the peculiar situation, namely, the non-functioning of the Court at Allahabad came to an end the Lucknow Bench of this Court ceased to have jurisdiction to entertain the writ petition and as a necessary corollary further proceedings in the writ petition, after the point of time when the High Court at Allahabad started functioning consequent upon the strike of the advocates being called off, had to go on at Allahabad and it is precisely this purpose which has been achieved by the administrative order of the Chief Justice, dt. 30th July, 1986. 13. Counsel for the petitioner then urged that it is only under the second proviso to Clause 14 of the United Province High Courts (Amalgamation) Order, 1948 that the Chief Justice could have directed the present writ petition which was pending in the Lucknow Bench of the Court on 30th July, 1986, to be transferred to Allahabad by his order of that date and since the said proviso was not applicable to the facts of the instant case the order of transfer is not sustainable. The learned Advocate-General who appeared for the respondent supported the submission of counsel for the petitioner on this point. He also urged, relying on the decision of the Supreme Court in Nasiruddin v. State Transport Appellate Tribunal, AIR 1976 SC 331, that since there is no permanent seat of the High Court at Allahabad and the seats at Allahabad and Lucknow may be changed in accordance with the provisions of the Amalgamation Order the writ petition once entertained by the Lucknow Bench of this Court could not be transferred to Allahabad under Clause 14 of the said Order. 14. In order to appreciate this submission it would be useful to quote Clause 14 of the Amalgamation Order. It reads : -- "The new High Court and the judges and division Courts thereof, shall sit at Allahabad or at such other places in the United Provinces as the Chief Justice may, with the approval of the Governor of the United Provinces, appoint: Provided that unless the Governor of the United Provinces with the concurrence of the Chief Justice, otherwise directs, such judges of the new High Court, not less than two in number, as the Chief Justice, may from time to time nominate, shall sit at Lucknow in order to exercise in respect of cases arising in such areas in Oudh, as the Chief Justice may direct, the jurisdiction and power for the time being vested in the new High Court: Provided further that the Chief Justice may in his discretion order that any case or class of cases arising in the said areas shall be heard at Allahabad." In view of the opening para of Clause 14, it is clear that the new High Court which came into existence after the amalgamation of the old High Court and the Chief Court of Oudh and the Judges and division Courts thereof are to sit at Allahabad or at such other places in the United Provinces as the Chief Justice may with the approval of the Governor of the United Provinces appoint. The first proviso to Clause 14 contemplates that unless the Governor of the United Provinces with the concurrence of the Chief Justice, otherwise directs such judges of the new High Court, not less than two in number, as the Chief Justice, may, from time to time nominate, shall sit at Lucknow in order to exercise in respect of cases arising in such areas in Oudh as the Chief Justice may direct, the jurisdiction and power for the time being vested in the new High Court. This proviso makes it clear that the judges of the new High Court who were to sit at Lucknow in pursuance of the nomination of the Chief Justice were to exercise jurisdiction and power for the time being vested in the new High Court in respect of cases arising in such areas in Oudh as the Chief Justice may direct. Apparently this proviso did not contemplate that Judges sitting at Lucknow shall exercise jurisdiction and power in respect of cases arising in all the areas in Oudh. It was open to the Chief Justice to pass an order specifying the areas in Oudh and on such specification being made the Judges sitting at Lucknow were to exercise jurisdiction in respect of the cases arising out of such specified areas. Clause 14 does not contemplate the exercise of jurisdiction and power by the Judges sitting at Lucknow in respect of cases arising in areas outside Oudh. 15. On a plain reading of the first para of Clause 14 and the first proviso thereto it is apparent that jurisdiction and power in respect of cases in areas outside Oudh were to be exercised by the Judges sitting at Allahabad and the Judges sitting at Lucknow could exercise jurisdiction and power only in respect of cases arising in such areas in Oudh as the Chief Justice may direct. The Supreme Court in the case of Nasiruddin, (AIR 1976 SC 331) (supra) was not concerned with those cases which arose outside the areas in Oudh and there is nothing in the said case from which it could even remotely be inferred that Judges sitting at Lucknow could exercise jurisdiction and power in respect of cases arising in areas outside Oudh. That was a case where the question arose whether the Chief Justice after having determined once the areas in Oudh, the cases in respect whereof could be decided by the Judges sitting at Lucknow could subsequently change the areas. It was held that the Chief Justice had no power to increase or decrease the areas in Oudh from time to time. The areas in Oudh having been determined once by the Chief Justice there was no scope for changing the areas. Indeed in para 24 of the report in Nasiruddin's case (supra) the Supreme Court specifically held that the Lucknow Bench can exercise jurisdiction under Articles 226, 227 and 228 of the Constitution but there is limitation on such jurisdiction as far as the said Bench is concerned. It was held that the Lucknow Bench will have the jurisdiction under Article 226 of the Constitution only in cases where the right of the petitioner arose first within the Oudh areas. The use of the word "only" by the Supreme Court in this behalf is of significance. It is, therefore, not right to say that simply because there is no permanent seat of the High Court at Allahabad and the seats at Allahabad and Lucknow may be changed in accordance with the provisions of the Amalgamation Order as held by the Supreme Court in the case of Nasiruddin (supra) the Lucknow Bench will have the jurisdiction even in respect of those cases which did not arise within the Oudh areas. 16. The second proviso to Clause 14 of the Amalgamation Order contemplates that the Chief Justice may in his discretion order that any case or class of cases arising in such areas in Oudh as the Chief Justice may direct shall be heard at Allahabad. The submission of the learned counsel for the petitioner as well as the Advocate-General to the extent that since the instant case did not arise in any such area in Oudh as contemplated by the first proviso to Clause 14 of the Amalgamation Order it could not be ordered to be heard at Allahabad under the second proviso to the said clause obviously seems to have substance. This, however, in our opinion, has no material bearing on the validity of the order of the Chief Justice dt. 30th July, 1986. As seen above in view of the opening para of Clause 14 and the first proviso thereto the Judges sitting at Lucknow could not have entertained the instant writ petition inasmuch as admittedly no part of the cause of action arose in any of the areas of Oudh which are referred to in the first proviso. The instant case as such could be filed and entertained only at Allahabad. This was so held even by the Supreme Court in para 24 of the decision in the case of Nasiruddin, (AIR 1976 SC 331) (supra). The writ petition was entertained at Lucknow in view of the order of the Supreme Court dt. 2nd May, 1986, passed on account of the peculiar situation obtaining at the relevant time namely as stated by the Supreme Court in the aforesaid order dt. 2nd MAY 1986, that the High Court at Allahabad was not functioning at that point of time. As already held above keeping in mind the background in which the order dt. 2nd May, 1986, was passed by the Supreme Court and even from the plain language of the said order it is apparent that the Judges of the High Court sitting at Lucknow could have entertained the instant writ petition only till the peculiar situation referred to in the order of the Supreme Court prevailed at Allahabad. At this place even at the risk of repetition it would be useful to point out that the Supreme Court in its order dt. 2nd May, 1986, did not go into the question of jurisdiction of the Lucknow Bench vis-a-vis the instant case. On the other hand the effect of the Special Leave Petition, against the order dt. 11th April, 1986, passed by a Division Bench sitting at Lucknow directing the writ petition to be returned for presentation before the proper Court on the ground that it had no jurisdiction being withdrawn was that the said order remained undisturbed. The effect of the order dt. 30th July, 1986, of the Chief Justice is that the present writ petition has come to Allahabad where alone it could otherwise be entertained. 17. Counsel for the petitioner also urged that the second proviso to Clause 14 of the Amalgamation Order did not use the word "transfer" and that there was no other provision which entitled the Chief Justice to pass an order of transfer. Suffice it to say so far as this submission is concerned that we have already pointed out that order dt. 30th July, 1986, could apparently not be passed by the Chief Justice under the second proviso to Clause 14. Moreover, undue emphasis cannot be placed on the use of the word "transfer" in the said order. In effect the import of the word "transfer" used by the Chief Justice in his order dt. 30th July, 1986, was that the case shall be sent to Allahabad and listed there for further disposal. Rule 1 of Chap. V of the Allahabad High Court Rules, 1952, reads as hereunder : -- 1. Constitution of Benches. -- Judges shall sit alone or in such Division Courts as may be constituted from time to time and do such work as may be allotted to them by order of the Chief Justice or in accordance with his directions." 2. In view of the said rule it is in the competence of the Chief Justice to constitute various Benches from time to time and to allot such work to those Benches as may be ordered by him. He is also entitled to issue necessary directions in this behalf. When the Chief Justice passes an order or issues a direction allotting a case to a particular Bench constituted by him it cannot be said that the said case stands transferred from one Bench to another in the sense the word "transfer" is normally understood. It is just an allocation or allotment of work. The jurisdiction in this behalf vests exclusively in the Chief Justice in the administrative side. In this view of the matter the order dt. 30th July, 1986, passed by the Chief Justice is sustainable not only on the plain language of the first para of Clause 14 of the Amalgamation Order read with its first proviso, it is also sustainable under Rule 1 of Chap. V of the Rules of Court. In effect, by the Order dt. 30th July, 1986, the Chief Justice has directed that the instant case which was one of the cases which had been filed at Lucknow during the period when the Court at Allahabad was not functioning and which in the normal course could have been filed and entertained only at Allahabad, shall be listed for further disposal at Allahabad before such Bench as may be constituted by him. 18. Counsel for the petitioner lastly urged that since the petitioner incurred expenditure in filing the writ petition at Lucknow it may be ordered to be heard at Lucknow on equitable grounds. When as already pointed out above the instant writ petition could in the normal course be not at all entertained at Lucknow and could be entertained only at Allahabad and could be dealt with by the Lucknow Bench only till the continuance of the peculiar situation referred to in the order of the Supreme Court dt. 2nd May, 1986 namely till the High Court at Allahabad was not functioning and when an order of transfer of a case from Allahabad to Lucknow even under Clause 14 of the Amalgamation Order cannot be passed jurisdiction on the Lucknow Bench of this Court cannot obviously be conferred on equitable grounds alone. 19. In view of the foregoing discussion we are of opinion that the order of the Chief Justice dt. 30th July, 1986, does not in any manner suffer from lack of jurisdiction and is a valid order. This being so the prayer made by the petitioner in his application filed at Allahabad on 8th Aug. 1986, that the record of the writ petition may be sent back to Lucknow cannot be granted. The said application is accordingly dismissed. By this order the application filed by the petitioner on 4th Aug. 1986, at Lucknow already referred to above also stands disposed of with the result that the instant writ petition shall now be heard and decided at Allahabad. D.N. Jha, J.
20. I agree.
A. Banerji, J.
21. I entirely agree with the opinion expressed above by the Acting Chief Justice N.D. Ojha.