COMMON CAUSE (A REGD. SOCIETY) Vs UNION OF INDIA
Bench: J.M. PANCHAL,A.K. PATNAIK, , ,
Case number: W.P.(C) No.-000291-000291 / 1998
Diary number: 6821 / 1998
Advocates: PRASHANT BHUSHAN Vs
H. S. PARIHAR
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION [C] No. 291 OF 1998
Common Cause (A Regd. Society) …… Petitioner
Versus
Union of India & Anr. …… Respondents
O R D E R
A.K. PATNAIK, J.
The petitioner is a society duly registered under the
Societies Registration Act, 1860 and is engaged in taking up
various common problems of the people for redressal.
Concerned with the increase of the non-recovered loans
advanced by the public and private sector banks in India
which have come to be known as Non-Performing Assets (for
short “NPAs”), the petitioner has filed this Writ Petition under
Article 32 of the Constitution as a Public Interest Litigation
praying for appropriate writs and directions.
2. The petitioner has stated in the Writ Petition that the
aggregate figure of NPAs worked out on the basis of data
compiled by the Banking Division of the Ministry of Finance is
Rs.43,577/- crores. According to the petitioner, non-recovery
of such huge amount of NPAs has resulted in substantial
funds of banks not being available for development of the
country’s economy and this, in turn, has affected the citizens.
The petitioner has alleged that the steps taken by the Union
Government to recover the NPAs have not yielded positive
results and the Finance Ministry of the Union Government is
reported to have admitted that 27 nationalised banks had
written off a staggering amount of Rs.4,010/- crores as bad
debts during 1994-95 and 1995-96. According to the
petitioner, most of the bad debts are on account of defaults
made by men of substantial means and influence and if proper
checks are introduced to ensure that loans and advances are
not given to fraudulent borrowers, the NPAs will get
substantially reduced.
3. Mr. Prashant Bhushan, learned senior counsel appearing
for the petitioner, submitted that in the Writ Petition, as
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originally filed, the petitioner has suggested various measures
to check the menace of increasing NPAs by evolving a proper
mechanism that would reduce the possibility of fresh loans
becoming NPAs, but subsequently this Court passed orders on
09.08.2005, 08.12.2005, 09.11.2006 and 30.01.2008 directing
the petitioner to make written suggestions to the Union
Government and also directing the Union Government to hold
meetings with the concerned functionaries to consider those
suggestions. He submitted that pursuant to these directions,
the petitioner has made various suggestions in its letters dated
02.08.2001, 25.08.2005 and 10.08.2006, but except for one
suggestion regarding the definition of “willful defaulter”, all the
suggestions were rejected by the Union Government. He
submitted that the reasons given by the Government for
rejecting the suggestions are that if the suggestions are
adopted, the public sector banks will become less competitive
and will loose its customers to the private sector banks. He
explained that the suggestions made by the petitioner mainly
emphasized that the loans and advances must not be given
without fully checking the creditworthiness and past record of
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the borrowers and that companies, which have been “willful
defaulters” in the past or whose subsidiary companies and
promoters have willfully defaulted in the past in repaying the
loans and advances, should not be given fresh loans and
advances. He also explained that the suggestions of the
petitioner also stress on the greater accountability of the bank
officials and on the personal liability of the promoters by
making personal guarantee of the promoters mandatory in
every case. He vehemently argued that the Union Government
could not possibly have any objection to these suggestions
made by the petitioner and the reasons given in the affidavit of
Shri Dharam Paul Bhardwaj, Under Secretary, Ministry of
Finance, Department of Economic Affairs (Banking Division)
filed on behalf of the Union Government for not accepting the
suggestions are frivolous. On behalf of the petitioner, he
urged the Court to issue appropriate writs and directions to
the respondents to implement the suggestions made by the
petitioner.
4. Mr. Gopal Subramanium, learned Solicitor General for
the Union of India, however, submitted, relying on the
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additional affidavit, that a number of steps have already been
taken by the Ministry of Finance, Government of India, to
address the issue of NPAs and bank frauds and these are:
action taken under the Recovery of Debts due to Banks and
Financial Institutions Act, 1993 (for short “the DRT Act”) to
recover the NPAs of Banks, the enactment of the Securitization
and Reconstruction of Financial Assets and Enforcement of
Security Interest Act, 2002 (for short “the SARFAESI Act”)
which empowers the banks to realize the securities furnished
by the borrowers to the bank and to recover the loans and
advances from the defaulted borrowers, the enactment of the
Credit Information Companies (Regulation) Act, 2005 which
provides for the setting up of Credit Information Companies for
collection, sharing and dissemination of credit information,
which will help in arresting fresh accretion of NPAs and
framing of the rules under the Credit Information Companies
(Regulation) Act, 2005, which would ensure that the Credit
Information Companies collect, process and collate accurate
and complete data relating to the borrowers, so that fresh
loans and advances given to the borrowers do not become
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sticky. He submitted that besides the legislative measures,
the Reserve Bank of India has been circulating a list of non-
suit filed ‘doubtful’ and ‘loss’ borrowal accounts of Rs. 1 crore
and above, on 31st March and on 30th September every year to
the banks and financial institutions for their confidential use.
He submitted that the banks and the Union Government also
refer cases of bank frauds to the C.B.I. wherever considered
necessary and appropriate and that the Union Government
has set up in July, 2003 the “Serious Fraud Investigation
Office” (SFIO), which comprises officers specialized in various
disciplines, such as Taxation, Customs, Central Excise,
Information Technology, Company Law, Capital Market,
Banking, Investigation/ Police, Forensic Audit, etc. and this
expert and experienced body has already started functioning
since October, 2003 and has been assigned a total of 51 cases
of serious frauds up to 30.04.2008 out of which 30 cases have
already been investigated and 18 cases are under
investigation. He explained that SFIO is presently working
under the existing provisions of the Companies Act but
legislation will be brought to invest the SFIO with adequate
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reach and powers. He submitted that the Central Government
has already constituted a Committee of Experts under the
Chairmanship of the Ex-Deputy Governor of the Reserve Bank
of India to make recommendations regarding the SFIO and the
report of this Committee of Experts as and when received will
be considered by the Union Government. He argued that since
adequate mechanism presently exists to tackle the issue of
NPAs and bank frauds and there has in fact been a sharp
decrease in the level of NPAs in scheduled commercial banks
from 4.4% of their net advances as on 31.03.2003 to 1.0% as
on 31.03.2008, this Court should not issue any writs or
directions, as prayed for, by the petitioner.
5. In rejoinder, Mr. Prashant Bhushan submitted that the
reduction in NPAs, as claimed by the Union Government, has
come about by waivers, write-offs, rescheduling of repayments,
moratoriums and one-time settlements but all this has
actually resulted in loss of substantial amount of public funds.
He submitted that as per the report of the Reserve Bank of
India on the trend and progress of banking in India for 2004-
2005, total NPAs recovered by the banks amounted to
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Rs.20,568/-crore and out of this, an amount of Rs.14,506/-
crore was recovered through asset reconstruction companies
and these recoveries are nothing but purchase of NPAs from
the banks by another set of public companies. He submitted
that the report of the Reserve Bank of India would further
show that during 2004-2005 an additional Rs.16,000 crore of
NPAs have accrued. He submitted that the measures taken by
the Union Government to reduce the NPAs, therefore, have not
been effective. He finally submitted that without statutory
power and without qualified manpower, the SFIO would be
teeth-less and incompetent and this Court should direct the
Union Government to make the SFIO an independent
statutory body consisting of qualified manpower as suggested
by Mr. Harish Salve, learned senior Counsel.
6. Mr. Bhushan cited the decision of this Court in Vishaka
and Others v. State of Rajasthan and Others [(1997) 6 SCC
241] for the proposition that if there is no enacted legislation
to provide for the effective enforcement of any fundamental
right, this Court can issue guidelines/directions for the
effective enforcement of the fundamental right under Article 32
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of the Constitution, which would be law under Article 141 of
the Constitution, till a suitable legislation is enacted to occupy
the field. He also relied on the decision in Vineet Narian &
Ors. v. Union of India & Anr. [(1998) 1 SCC 226] in which this
Court has observed that the judiciary must step in, in exercise
of its constitutional obligations under Article 32 read with
Article 142 of the Constitution, to provide a solution till such
time as the legislature acts to perform its role by enacting
proper legislation to cover the field. He submitted that in case
this Court is not inclined to issue directions or writs in the
matter, the Court can at least direct that the suggestions
made by the petitioner for checking the NPAs in future be
referred to an independent expert committee.
7. In Vishaka and Others v. State of Rajasthan and Others
(supra) cited by Mr. Bhushan, this Court held that in the
absence of enacted law to provide for the effective enforcement
of the basic human right of gender equality and guarantee
against sexual harassment and abuse, more particularly
against sexual harassment at workplaces, some guidelines
and norms for due observance at all workplaces or other
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institutions were required to be laid down by this Court until a
legislation is enacted for the purpose and this Court made it
clear that this was required to be done in exercise of the power
available under Article 32 of the Constitution for enforcement
of the Fundamental rights guaranteed under Articles 14, 15,
19(1)(g) and 21 of the Constitution. Similarly, in Vineet
Narain and Others v. Union of India and Another (supra), this
Court issued some directions for rigid compliance till such
time as the legislature steps in to substitute them by proper
legislation and these directions were made under Article 32
read with Article 142 of the Constitution to implement the rule
of law wherein the concept of equality enshrined in Article 14
is embedded. Hence, in both the cases cited by Mr. Prashant
Bhushan, the Court issued writs and directions for
enforcement of fundamental rights conferred by Part-III of the
Constitution, but in the present case, the petitioner has not
made out a case that for enforcement of any right guaranteed
under Part-III of the Constitution, writs or directions are
required to be issued by this Court under Article 32 of the
Constitution.
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8. Moreover, in Vishaka and Others v. State of Rajasthan
and Others (supra), this Court laid down guidelines and norms
for due observance at work places and institutions to prevent
sexual harassment of working women, because there was no
law to prevent such sexual harassment. In the present case,
we find from the additional affidavit filed on behalf of the
Union of India that through various legislative measures such
as the DRT Act, the SARFAESI Act, 2002, the Credit
Information Companies (Regulation) Act, 2005 and through
some administrative measures, the respondents are trying to
reduce the number and amount of NPAs and to detect and
check bank frauds in future.
9. According to Mr. Prashant Bhushan, however, these
legislative and administrative measures taken by the Union
Government have not been effective in reducing and
controlling the NPAs. Whether legislative and administrative
measures taken by the Union Government have been effective
or not is not for the Court but for the Union Government and
Parliament to consider because reduction and control of NPAs
are not within the domain of judiciary but within the domain
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of the Executive and Legislature under our Constitution.
Moreover, as has been observed by P.N. Bhagwati, J. in State
of M.P. and Others v. Nandlal Jaiswal and Others [(1986) 4
SCC 566] in field of economic activities, there has to be
judicial deference to Legislative and Executive judgment and
decisions on complex economic matters are to be based on
experimentation or what one may call ‘trial and error method’.
It is therefore not for Courts to sit in judgment whether a
particular policy decision of the Government is effective or not,
but for Parliament to debate and decide on the policy decision.
In a recent decision of this Court in Villianur Iyarkkai
Padukappu Maiyam v. Union of India and Others [(2009) 7 SCC
561], Panchal, J. writing the judgment on behalf of a three-
Judge Bench observed:
“It is neither within the domain of the courts nor the scope of judicial review to embark upon an enquiry as to whether a particular public policy is wise or whether better public policy can be evolved. Nor are the courts inclined to strike down a policy at the behest of a petitioner merely because it has been urged that a different policy would have been fairer or wiser or more scientific or more logical. Wisdom and advisability of economic policy are ordinarily not amenable to judicial review. In matters relating to economic issues the Government has, while
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taking a decision, right to “trial and error” as long as both trial and error are bona fide and within the limits of the authority. For testing the correctness of a policy, the appropriate forum is Parliament and not the courts.”
10. The Union Government, however, must ensure that SFIO
is effective in detecting and preventing bank frauds by
influential people. We find that the Central Government has
constituted a Committee of Experts under the Chairmanship
of Shri Vepa Kamesam, Ex-Deputy Governor of Reserve Bank
of India, with the following terms of reference:
(a) Assessment of the need for and details of a separate stature to govern the constitution and functioning of SFIO;
(b) The nature and details of the legislative changes as may be required in existing laws, to enable effective functioning of SFIO including prosecution of offences detected by it;
(c) The mechanism for referral of cases to SFIO and coordination of activities of SFIO with other agencies/organizations of the Central and State Governments, including investigating;
(d) Powers of SFIO and its investigation officers;
(e) Specification of offences and penalties to enable effective conduct of investigation agencies and the need for Special Courts for trial of corporate fraud cases; and
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(f) Other matters consequential to or in pursuance of the above.
We have no doubt that this Committee of Experts under the
Chairmanship of Ex-Deputy Governor of Reserve Bank of India
will suggest effective measures, legislative or administrative, to
ensure that bank frauds are prevented in future and the NPAs
are kept to the minimum. We hope and trust that this
Committee under the Chairmanship of Ex-Deputy Governor of
Reserve Bank of India will consider the suggestion to make the
SFIO (or any similar body) a statutory authority having
sufficient powers and having the required autonomy to be able
to effectively deal with the problems of bank frauds and NPAs.
A copy of this order will be placed by the respondent No.1
before the Committee of Experts.
11. The writ petition and the application for impleadment/
intervention stand disposed of. No costs.
……………………..J. (J. M. Panchal)
……………………..J. New Delhi, (A. K. Patnaik) August 18, 2010.
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