K. KRISHNA MURTHY Vs UNION OF INDIA
Bench: K.G. BALAKRISHNAN,R.V. RAVEENDRAN,D.K. JAIN,P. SATHASIVAM,J.M. PANCHAL
Case number: W.P.(C) No.-000356-000356 / 1994
Diary number: 78959 / 1993
Advocates: NAVEEN R. NATH Vs
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 356 OF 1994
DR. K. KRISHNA MURTHY & ORS. … PETITIONERS
VERSUS
UNION OF INDIA & ANR. … RESPONDENTS
WITH
W.P. (C) NOS. 245 OF 1995 AND 517 OF 2005
J U D G M E N T
K.G. BALAKRISHNAN, CJI
1. In these writ petitions, we are required to examine the
constitutional validity of some aspects of the reservation policy
prescribed for the composition of elected local self-government
institutions. In particular, the contentions have concentrated
on the provisions that enable reservations in favour of
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backward classes and those which contemplate the
reservation of chairperson positions in the elected local
self-government institutions. These provisions have been
challenged as being violative of principles such as equality and
democracy, which are considered to be part of the ‘basic
structure’ doctrine.
2. The Constitution (Seventy-third) Amendment Act, 1992
[hereinafter ‘73rd Amendment’] and the Constitution (Seventy-
fourth) Amendment Act, 1992 [hereinafter ‘74th Amendment’]
had inserted Part IX and Part IX-A into the constitutional text
thereby contemplating the powers, composition and functions
of local self-government institutions, i.e. the Panchayats (for
rural areas) and Municipalities (for urban areas). In pursuance
of objectives such as democratic decentralization, greater
accountability between citizens and the state apparatus as
well as the empowerment of weaker sections, these
constitutional amendments contemplated a hierarchical
structure of elected local bodies. With respect to rural areas,
Part IX contemplates three tiers of Panchayats, namely those
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of ‘Gram Panchayats’ (for each village, or group of small
villages), ‘Panchayat Samitis’ (at the block level) and the ‘Zilla
Parishads’ (at the District level). For urban areas, Part IX-A
prescribed the constitution of ‘Nagar Panchayats’ (for areas in
transition from a rural area to an urban area), ‘Municipal
Councils’ (for smaller urban areas) and ‘Municipal
Corporations’ (for a larger urban area).
3. To better appreciate the legislative intent, it would be
instructive to refer to the following extract from the Statement
of Objects and Reasons for the 73rd Amendment:
“1. Though the Panchayati Raj Institutions have been in existence for a long time, it has been observed that these institutions have not been able to acquire the status and dignity of viable and responsive people’s bodies due to a number of reasons including absence of regular elections, prolonged supersessions, insufficient representation of weaker sections like Scheduled Castes, Scheduled Tribes and women, inadequate devolution of powers and lack of financial resources.
2. Article 40 of the Constitution which enshrines one of the Directive Principles of State Policy lays down that the State shall take steps to organise village panchayats and
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endow them with such powers and authority as may be necessary to enable them to function as units of self-government. In the light of the experience in the last forty years and in view of the short-comings which have been observed, it is considered that there is an imperative need to enshrine in the Constitution certain basic and essential features of Panchayati Raj Institutions to impart certainty, continuity and strength to them.
3. Accordingly, it is proposed to add a new Part relating to Panchayats in the Constitution to provide for, among other things, Gram Sabha in a village or group of villages; constitution of Panchayats at village and other level or levels; direct elections to all seats in Panchayats at the village and intermediate level, if any, and to the Offices of Chairpersons of Panchayats at such levels; reservation of seats for the Scheduled Castes and Scheduled Tribes in proportion to their population for membership of Panchayats and office of Chairpersons in Panchayats at each level; reservation of not less than one-third of the seats for women; fixing tenure of 5 years for Panchayats and holding elections within a period of 6 months in the event of supersession of any Panchayat; …”
In the same vein, we can refer to the following extracts from
the Statement of Objects and Reasons for the 74th
Amendment:
“1. In many States, local bodies have become weak and ineffective on account of a variety of reasons, including the failure to hold regular elections, prolonged supersessions and inadequate devolution of powers and functions. As a result, Urban Local Bodies are not able to perform effectively as vibrant democratic units of self-government.
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2. Having regard to these inadequacies, it is considered necessary that provisions relating to Urban Local Bodies are incorporated in the Constitution, particularly for - (i) putting on a firmer footing the relationship between the State Government and the Urban Local Bodies with respect to –
(a) the functions and taxation powers; and (b) arrangements for revenue sharing
(ii) ensuring regular conduct of elections; (iii) ensuring timely elections in the case of supersession;
and (iv) providing adequate representation for the weaker sections like Scheduled Castes, Scheduled Tribes and women.
3. Accordingly, it is proposed to add a new Part relating to the Urban Local Bodies in the Constitution to provide for – (a) constitution of three types of Muncipalities:
(i) Nagar Panchayats for areas in transition from a rural area to urban area (ii) Municipal Councils for smaller urban areas; (iii) Municipal Corporations for larger urban areas.
… (e) reservation of seats in every Municipality –
(i) for Scheduled Castes and Scheduled Tribes in proportion to their population of which not less than one-third shall be for women; …”
4. Before outlining and addressing the contentions advanced
on behalf of the petitioners and the respondents, it will be
useful to survey the constitutional provisions that have been
called into question. The rival contentions relate to Article
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243-D(4) and 243-T(4) which contemplate the reservation of
chairperson posts, as well as Article 243-D(6) and 243-T(6)
which enable reservations in favour of backward classes. With
respect to the reservation of seats in Panchayats, Article
243-D reads as follows: -
243-D. Reservation of Seats. - (1) Seats shall be reserved for–
(a) The Scheduled Castes; and (b) The Scheduled Tribes,
in every Panchayat and the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in that Panchayat as the population of the Scheduled Castes in that Panchayat area or of the Scheduled Tribes in that Panchayat area bears to the total population of that area and such seats may be allotted by rotation to different constituencies in a Panchayat.
(2) Not less than one-third of the total number of seats reserved under clause (1) shall be reserved for women belonging to the Scheduled Castes or, as the case may be, the Scheduled Tribes.
(3) Not less than one-third (including the number of seats reserved for women belonging to the Scheduled Castes and the Scheduled Tribes) of the total number of seats to be filled by direct election in every Panchayat shall be reserved for women and such seats may be allotted by rotation to different constituencies in a Panchayat.
(4) The offices of the Chairpersons in the Panchayats at the village or any other level shall be reserved for the
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Scheduled Castes, the Scheduled Tribes and women in such manner as the Legislature of a State may, by law, provide:
Provided that the number of offices of Chairpersons reserved for the Scheduled Castes and the Scheduled Tribes in the Panchayats at each level in any State shall bear, as nearly as may be, the same proportion to the total number of such offices in the Panchayats at each level as the population of the Scheduled Castes in the State or of the Scheduled Tribes in the State bears to the total population of the State:
Provided further that not less than one-third of the total number of offices of Chairpersons in the Panchayats at each level shall be reserved for women:
Provided also that the number of offices reserved under this clause shall be allotted by rotation to different Panchayats at each level.
(5) The reservation of seats under clauses (1) and (2) and the reservation of office of Chairpersons (other than the reservation for women) under clause (4) shall cease to have effect on the expiration of the period specified in Article 334.
(6) Nothing in this Part shall prevent the Legislature of a State from making any provision for reservation of seats in any Panchayat or offices of Chairpersons in the Panchayats at any level in favour of backward class of citizens.
(emphasis supplied)
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Similarly, the composition of Municipalities is guided by the
reservation policy contemplated in Article 243-T:
243-T. Reservation of seats. – (1) Seats shall be reserved for the Scheduled Castes and the Scheduled Tribes in every Municipality and the number of seats so reserved shall bear, as nearly as may be, the same proportion to the total number of seats to be filled by direct election in that Municipality as the population of the Scheduled Castes in the Municipal area or of the Scheduled Tribes in the Municipal area bears to the total population of that area and such seats may be allotted by rotation to different constituencies in a Municipality.
(2) Not less than one-third of the total number of seats reserved under clause (1) shall be reserved for women belonging to the Scheduled Castes or as the case may be, the Scheduled Tribes.
(3) Not less than one-third (including the number of seats reserved for women belonging to the Scheduled Castes and the Scheduled Tribes) of the total number of seats to be filled by direct election in every Municipality shall be reserved for women and such seats may be allotted by rotation to different constituencies in a Municipality.
(4) The offices of Chairpersons in the Municipalities shall be reserved for the Scheduled Castes, the Scheduled Tribes and women in such manner as the Legislature of a State may, by law, provide.
(5) The reservation of seats under clauses (1) and (2) and the reservation of offices of Chairpersons (other than the reservation for women) under clause (4) shall cease to have effect on the expiration of the period specified in Article 334.
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(6) Nothing in this Part shall prevent the Legislature of a State from making any provision for reservation of seats in any Municipality or offices of Chairpersons in the Municipalities in favour of backward class of citizens.
(emphasis supplied)
5. The overarching scheme of Article 243-D and 243-T is to
ensure the fair representation of social diversity in the
composition of elected local bodies so as to contribute to the
empowerment of the traditionally weaker sections in society. The
preferred means for pursuing this policy is the reservation of
seats and chairperson positions in favour of Scheduled Castes
(SC), Scheduled Tribes (ST), women and backward class
candidates.
•Article 243-D(1) and Article 243-T(1) are analogous since they
lay down that the reservation of seats in favour of SC and ST
candidates should be based on the proportion between the
population belonging to these categories and the total
population of the area in question. Needless to say, the State
Governments are empowered to determine the extent of such
reservations on the basis of empirical data such as population
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surveys among other methods, thereby being guided by the
principle of ‘proportionate representation’.
•Article 243-D(2) and Article 243-T(2) further provide that
from among the pool of seats reserved for SC and ST
candidates, at least one-third of such seats should be reserved
for women belonging to those categories. Hence, there is an
intersection between the reservations in favour of women on
one hand and those in favour of SC/STs on the other hand.
•With respect to reservations in favour of women, Article 243-
D(3) and Article 243-T(3) lay down that at least one-third
of the total number of seats in the local bodies should be
reserved for women. On the face of it, this is an embodiment of
the principle of ‘adequate representation’. This idea comes into
play when it is found that a particular section is inadequately
represented in a certain domain and a specific threshold is
provided to ensure that this section of the population comes to
be adequately represented with the passage of time.
•With regard to chairperson positions, Article 243-D(4) and
Article 243-T(4) enable State legislatures to reserve these
offices in favour of SC, ST and women candidates. In the case
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of panchayats, the first proviso to Article 243-D(4) states that
the aggregate number of chairperson positions reserved in
favour of SC and ST candidates in an entire state should be
based on the proportion between the population belonging to
these categories and the total population. With all the
chairperson positions at each level of the panchayats in an
entire State as the frame of reference, the second proviso to
Article 243-D(4) states that one-third of these offices should
be reserved for women. The third proviso to Article 243-D(4)
lays down that the number of chairperson positions reserved
under the said clause would be allotted by rotation to different
panchayats in each tier. This rotational policy is a safeguard
against the possibility of a particular office being reserved in
perpetuity. It is pertinent to note that unlike the reservation
policy for panchayats, there are no comparable provisos to
Article 243-T(4) for guiding the reservation of chairperson
positions in Municipalities. This is a notable distinction
between the otherwise analogous schemes prescribed in
Article 243-D and Article 243-T.
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•It is also pertinent to take note of Article 243-D(5) and Article
243-T(5), both of which provide that the reservation of seats
and chairperson positions in favour of SC and ST categories
would operate for the period contemplated under Article 334.
It must be stressed here that there is no such time-limit for
the reservations made in favour of women, implying that they
will operate in perpetuity.
•Article 243-D(6) and Article 243-T(6) contemplate the power
of State Legislatures to reserve seats as well as chairperson
positions in favour of a ‘backward class of citizens’. Unlike the
fore-mentioned provisions that deal with reservations in
favour of SC, ST and women candidates, Article 243-D(6) and
Article 243-T(6) do not explicitly provide guidance on the
quantum of reservations. In the absence of any explicit criteria
or limits, it can be assumed that reservation policies
contemplated under Article 243-D(6) will ordinarily be guided
by the standard of proportionate representation.
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6. In light of the submissions that have been paraphrased in
the subsequent paragraphs, the contentious issues in this
case can be framed in the following manner:
(i). Whether Article 243-D(6) and Article 243-T(6) are
constitutionally valid since they enable reservations in
favour of backward classes for the purpose of occupying
seats and chairperson positions in Panchayats and
Municipalities respectively?
(ii). Whether Article 243-D(4) and Article 243-T(4) are
constitutionally valid since they enable the reservation of
chairperson positions in Panchayats and Municipalities
respectively?
SUBMISSIONS MADE ON BEHALF OF THE PETITIONERS
7. In W.P. (C) No. 356/1994, Shri M. Rama Jois, learned
senior counsel appearing on behalf of the petitioners had
initially challenged the constitutionality of Clauses (2) to (6) of
Art. 243-D as well as Clauses (2)-(6) of Art. 243-T. These were
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challenged in conjunction with some provisions of the
Karnataka Panchayati Raj Act, 1993 which provided for the
reservation of seats and chairperson posts in favour of SCs,
STs, women and backward classes. The impugned sections of
that statute reserved 15% of the seats in Panchayats in favour
of SCs, 3% in favour of STs, 33% in favour of women and 33%
in favour of other backward classes [Section 5 for Gram
Panchayats, Section 123 for Taluk Panchayats and Section
162 for Zilla Panchayats]. Chairperson positions in
Panchayats were reserved in a similar proportion, with the
entire pool of chairperson posts in the State as the frame of
reference [Section 44 for Gram Panchayats, Section 138 for
Taluk Panchayats and Section 177 for Zilla Panchayats].
Subsequently, the scope of the challenge was enlarged to
question the reservation of seats and chairperson posts in
favour of women and backward classes under the Karnataka
Municipalities Act, 1964 [Sections 11, 14(2)(A) and 352(5) of
the said Act] and the Karnataka Municipal Corporations Act,
1976 [Section 7 and 10 of the said Act].
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8. The petitioners did not object to the proportionate
reservation of seats in favour of Scheduled Castes and
Scheduled Tribes, as contemplated by Art. 243-D(1) and
243-T(1) respectively. It was stated that reservations in favour
of SC/STs were consistent with the intent of the framers of the
Constitution, since reservations in favour of these groups had
been provided in respect of the composition of the Lok Sabha
and the State Legislative Assemblies (under Art. 330 and 332).
However, the petitioners raised strong objections against the
other aspects of the reservation policy contemplated under
Articles 243-D and 243-T. Initially, they had assailed the
reservation of seats in favour of women, which has been
enabled by Art. 243-D(2) and (3) with respect to rural local
bodies, and by Art. 243-T(2) and (3) with respect to urban local
bodies. However, this challenge was given up during the
course of the arguments before this Court and the thrust of
the petitioner’s arguments was directed towards the following
two aspects:
•Firstly, objections were raised against Art. 243-D(6) and
Art. 243-T(6) since they enable reservations of seats and
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chairperson posts in favour of backward classes, without
any guidance on how to identify these beneficiaries and the
quantum of reservations.
•Secondly, it was argued that the reservation of chairperson
posts in the manner contemplated under Art. 243-D(4) and
243-T(4) is unconstitutional, irrespective of whether these
reservations are implemented on a rotational basis and
irrespective of whether the beneficiaries are SCs, STs and
women. The objection was directed against the very
principle of reserving chairperson posts in elected local
bodies.
9. The common thread running across the petitioners’
arguments was that these provisions which were inserted into
the Constitution by way of the 73rd and 74th Amendments, are
violative of principles such as equality, democracy and
fraternity, which are part of the ‘basic structure’ doctrine. The
decision in I.R. Coelho v. State Tamil Nadu [(2007) 2 SCC 1]
had clarified that the constitutional amendments which have
been placed in the Ninth Schedule after the Keshavananda
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Bharati decision [(1973) 4 SCC 425] are not immune from
judicial review. Even though there is some uncertainty as to
whether constitutional amendments can be scrutinized with
respect to the fundamental rights enumerated in Part III, there
is no obstruction to their scrutiny on the basis of principles
such as equality, democracy and fraternity, since all of them
find a place in the Preamble to our Constitution. Since the
petitioner has given up the challenge against the reservation of
seats in favour of women, it will not be necessary to
paraphrase the submissions related to that aspect.
10. It was urged that the reservation policy contained in the
Karnataka Panchayati Raj Act, 1993 provides for the aggregate
reservation of nearly 84% of the seats in Panchayats, which is
excessive and violative of the equality clause. Especially with
regard to reservations in favour of backward classes, it was
argued that the same does not meet the test of ‘reasonable
classification’, thereby falling foul of Article 14. Pointing to the
caste groups which have been listed as Other Backward
Classes (OBCs) in the State of Karnataka, it was reasoned that
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even if they are assumed to be backward in the
socio-economic sense, there was ample evidence that they
were already well represented in the political space. In fact, the
findings of the Chinappa Reddy Commission Report (1990)
showed that a majority of the Members of Parliament (MPs)
and the Members of the Legislative Assembly (MLAs) elected
from Karnataka belonged to the OBC category. In such a
scenario, there was no intelligible criterion to identify OBCs for
preferential treatment by way of reservations. An analogy was
drawn with reservations for government jobs under Article
16(4), which presupposes backwardness as well as the
inadequate representation of the beneficiary group.
11. Next, it was urged that the reservations in favour of OBCs
were solely on the grounds of caste, thereby violating the
anti-discrimination clause found in Article 15 of the
Constitution. It was further suggested that reservations in
favour of the already well represented OBC groups would not
serve the stated objective of empowering the weaker sections
in society. Shri M. Rama Jois, learned senior counsel drew a
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distinction between the context of reservations in the matter of
elections on one hand and in the matter of education and
employment on the other hand. It was reasoned that persons
belonging to Socially and Educationally Backward
Communities (SEBCs) [in respect of Article 15(4) and 15(5)]
and under-represented Backward Classes [in respect of Article
16(4)] are legitimately given reservations since they are in a
disadvantageous position when they compete for selection to
educational courses and government jobs, respectively. This
disadvantage is linked to backwardness in the social and
economic sense, owing to which persons belonging to these
groups may not have the resources or the awareness needed
to gain access to higher education or public employment.
However, the fact of social and economic backwardness does
not necessarily act as a barrier to political participation.
Stressing on the distinction between ‘selection’ and ‘election’,
Shri Jois contended that the OBCs did not need reservation
benefits because empirical findings suggested that there was
already a high degree of political mobilization among them.
Apart from the fact that OBCs appear to be well-represented in
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the legislature, it was argued that economic backwardness
should not be conflated with political backwardness. This is so
because in the electoral arena, a candidate from a poorer
background is not necessarily at a disadvantage when
competing with candidates from relatively richer backgrounds.
12. It was also contended that reserving seats and chairperson
posts in favour of OBCs was an unjustified departure from the
intent of the framers of the Constitution. As noted earlier, the
framers conferred reservation benefits on SCs and STs for the
purpose of elections to the Lok Sabha and the State Legislative
Assemblies (under Arts. 330 and 332) which are time-bound
in accordance with Article 334. Given this background, the
petitioners contend that the framers had incorporated these
measures in the nature of compensatory discrimination to
address the historical disadvantage faced by SCs and STs.
However, it could not be assumed that OBCs had suffered a
comparable degree of disadvantage, especially since there were
no cogent empirical findings about the prevalence of
backwardness and that there were no specific
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recommendations for reservations in favour of backward
classes, as contemplated under Article 340 of the
Constitution. It was urged that since the framers had not
explicitly provided for OBC reservations in 1950, it was
untenable to introduce them by way of constitutional
amendments in 1993.
13. Another set of concerns touched on the overbreadth in the
identification of OBCs for the purpose of the reservations
conferred by the impugned State legislations. It was contended
that even among the listed OBC groups, one cannot assume
the same degree of backwardness for the entire group. There
are bound to be some sub-sections within these groups which
are in a relatively better-off situation. However, the
reservations enabled by Art. 243-D(6) and Art. 243-T(6) do not
contemplate the exclusion of the ‘creamy layer’ in the manner
that has been prescribed for reservations in the context of
higher education [under Arts. 15(4) and 15(5)] and public
employment [under Art. 16(4), (4A) and (4B)] respectively. The
non-exclusion of the creamy layer creates the apprehension
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that the benefits will be cornered by a limited section of the
intended beneficiaries, thereby frustrating the objectives of the
reservation policy in the first place. We were also alerted to the
possibility that State Governments could confer reservation
benefits in favour of particular OBC groups as a means of
garnering political support from these groups, instead of
ameliorating backwardness in the social and economic sense.
In support of this contention, it was pointed out that the
Karnataka Panchayati Raj Act had provided for reservations
that were in excess of the 50% upper ceiling prescribed for
communal reservations in past judicial decisions. [See: M.R.
Balaji v. State of Mysore, AIR 1963 SC 649; Indra Sawhney
v. Union of India, 1992 Supp 3 SCC 217]
14. With respect to Chairperson positions in the elected local
bodies, it was argued that they were in the nature of single
posts and reserving them amounted to cent-per-cent
reservation, thereby offending the equality clause. The
objection was against the very principle of reserving
chairperson posts, irrespective of the identity of the
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beneficiaries and even when such posts are reserved by way of
rotation. This argument was buttressed with references to past
decisions which have struck down the reservations of single
posts in the context of public employment [See: Post Graduate
Institute of Medical Education and Research V. K.L.
Narasimhan, (1997) 6 SCC 283]. It was further argued that
the chairperson positions in the Panchayats and
Municipalities were executive offices and reserving them would
set a dangerous precedent that could ultimately lead to the
reservation of executive offices at higher levels of government.
It was urged those who occupy the reserved chairperson posts
are more likely to cater to the narrow interests of their own
groups rather than working for the welfare of the entire local
community.
15. After his extensive arguments which invoked the equality
clause, Shri M. Rama Jois turned our attention to arguments
invoking the principle of democracy. It was argued that
excessive reservations placed unfair limitations on the rights
of political participation of persons belonging to the
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unreserved categories. In particular, the reservation of seats
and chairperson positions curtailed the right to vote, the right
to sponsor candidates of one’s choice and the right to contest
elections among other aspects. It was contended that such
restrictions were in conflict with the principle of ‘universal
adult franchise’ (under Art. 326) which also entails that as far
as possible, there should be parity in the weightage given to
the votes cast by each individual. In this sense, reservations
tend to distort the electoral process by giving more weightage
to the voters and candidates from the beneficiary groups as
opposed to those from the general category. With regard to
reservations of chairperson posts, the petitioners have
described a scenario wherein there may be very few persons
from the reserved category in a particular village, thereby
forcing voters to re-elect candidates belonging to the reserved
categories despite dissatisfaction with their performance.
16. Lastly, Shri M. Rama Jois argued that reservations in the
electoral arena would only lead to more divisiveness at the
level of the local community as well as at the national level. In
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the long run, reservations designed on caste lines are likely to
become instruments of political favouritism, thereby fanning
resentment among the people. This would clearly come into
conflict with the preambular objective of promoting a sense of
fraternity among the citizens. In the petitioner’s submissions,
it has been reasoned that the objective of empowering the
weaker sections through political participation will be better
served if a larger number of candidates belonging to these
sections were nominated by political parties to stand for
elections. Based on these submissions, the petitioners in W.P.
(C) No. 356/1994 have prayed for the striking down of Articles
243-D(4) and 243-T(4) since they enable reservations of
chairperson posts in elected local bodies, as well as Articles
243-D(6) and 243-T(6) which enable reservation of seats and
chairperson posts in favour of backward classes. In relation to
the same, the petitioners have also sought the invalidation of
the impugned State legislations, in so far as they provide for
excessive reservation in favour of backward classes and the
reservation of chairperson posts.
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17. In W.P. 517/2005, Shri Salman Khurshid, learned senior
counsel appearing on behalf of the petitioners has confined
their contentions to two aspects. With regard to reservations in
favour of OBCs in the State of Uttar Pradesh, it has been
contended that the aggregate reservations should not exceed
the upper ceiling of 50%. There is no challenge to the
constitutional validity of Article 243-D(6) and Article 243-T(6)
since they are merely enabling provisions. However, there is a
concurrence between the petitioners in respect of their
objections against the reservation of chairperson posts in
elected local bodies. Hence the petitioners in W.P. (C) No.
517/2005 have also contested the constitutional validity of
Article 243-D(4) and Article 243-T(4).
18. The specific challenge is directed against Sections 11A and
12 of the Uttar Pradesh Panchayat Raj Act, 1947 read with the
relevant rules as well as Sections 6A, 7A, 18A and 19A of the
Uttar Pradesh Kshetra Panchayat and Zilla Panchayat Act,
1961 read with the relevant rules. The grievance is directed
against the fact that under these State Legislations, 27% of the
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seats in panchayats have been reserved for OBCs even though
empirical data indicates that nearly 59% of the entire
population of the State of Uttar Pradesh belongs to the OBC
category. It has been contended that this is a clear case of
excessive reservations in favour of a community that is already
in a majority. Akin to the arguments made in respect of the
State of Karnataka, this argument can be reasonably
developed to argue that there is no need for reserving seats in
elected local bodies for communities that are already well
represented in the political space and do not face serious
hurdles in respect of political participation. Furthermore, it
was contended that there was no provision for the exclusion of
the ‘creamy layer’ in respect of the reservations for OBCs in
panchayats. In this respect, Shri Salman Khurshid stressed
on the need for the State legislations to be modified in order to
ensure that the upper ceiling of 50% reservations was not
breached. It was argued that reservation policies should be
either in the nature of compensatory discrimination to address
historical injustices or in the nature of protective
discrimination to protect weaker sections. However, they
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should not be allowed to become instruments of reverse
discrimination which curtail the rights of persons who do not
belong to the reserved categories.
19. However, the main objection was directed against the very
principle of reserving chairperson posts, irrespective of
whether it is in favour of SCs, STs, women or OBCs. By
drawing an analogy with solitary posts in public employment,
it was argued that Art. 243-D(4) and Art. 243-T(4) come into
conflict with Art. 16(4) since the latter did not contemplate
reservations of single posts. With regard to the aims and
objectives of local self-government, it was contended that the
reservation of chairperson posts placed undue restrictions on
the rights of candidates belonging to the general category. It
was reasoned that unlike candidates in elections to the Lok
Sabha and the State Legislative Assemblies who are free to
contest from different constituencies, candidates in elections
for local bodies will not ordinarily contest in areas other than
those where they are registered as voters. If such migration
were to frequently take place, then that would defeat the
28
objectives of local self-government since the overarching
objective is to empower elected representatives who are
sufficiently interested in the welfare of local communities and
are accountable to them. Hence, the reservation of chairperson
posts in panchayats can have the effect of unduly preventing
persons belonging to the unreserved categories from
contesting these elections. In support of their contentions, the
petitioners have cited some High Court decisions which have
struck down the reservation of chairperson posts in
panchayats, namely those reported as Janardhan Paswan v.
State of Bihar, AIR 1988 Pat 75 and Krishna Kumar Mishra
v. State of Bihar, AIR 1996 Pat. 112.
20. It was contended that the ‘reverse discrimination’ which
takes place in the context of reservations in local
self-government is of a higher degree than what transpires in
case of education and employment. It was reasoned that in
respect of admission to educational institutions and
recruitment to government jobs, the meritorious candidates
who are displaced by reservations at least have alternatives
29
available to them. However, such alternatives are not open to
those who want to contest elections to become members of
Panchayats in the areas where they reside. In the petitioners’
view, this is not only an unfair limitation on the rights of
persons belonging to the general category, but also a measure
that frustrates the pursuit of democratic decentralization.
21. Shri Salman Khurshid, further submitted that the courts
have to strive for a balance between the often competing
considerations of ‘justice to the backwards, equity for the
forwards and efficiency for the entire system’ [M. Nagaraj v.
Union of India, (2006) 8 SCC 212, at para. 44]. In this
respect, it was argued that excessive reservations in favour of
OBCs and the reservation of chairperson posts in panchayats
disrupts the desired balance between these considerations. In
fact the petitioners have also urged us to reconsider some
earlier decisions of this Court which have dealt with the status
of the rights of political participation such as the right to vote,
the right to nominate candidates and the right to contest
elections. It may be recalled that the right to vote has been
30
held to be a statutory right and not a fundamental right and
the same position has been consistently upheld in subsequent
decisions. [See decision in N.P. Ponnuswamy v. Returning
Officer, 1952 SCR 218, which has been followed in Jyoti
Basu v. Debi Ghosal, (1982) 1 SCC 691, Mohan Lal Tripathi
v. District Magistrate, Rai Bareilly, (1992) 4 SCC 80, Rama
Kant Pandey v. Union of India, (1992) 2 SCC 438 and Kuldip
Nayar v. Union of India, (2006) 7 SCC 1] This implies that the
rights of political participation are not absolute in nature and
are subject to statutory controls such as those provided in the
Representation of People Act, 1951 among others.
Undoubtedly, reservations in elected local bodies do place
restrictions on the rights of political participation of persons
who do not belong to the reserved categories. In this respect,
the petitioners have contended that this Court should examine
the reasonableness of such restrictions with regard to the
objective of ensuring ‘free and fair elections’ [as observed in
Indira Gandhi vs. Raj Narain, 1975 Supp SCC 1, at Para.
213] as well as the expanded understanding of Article 21 of
the Constitution.
31
SUBMISSIONS MADE ON BEHALF OF THE RESPONDENTS
22. Since the constitutionality of some clauses in Art. 243-D
and Art. 243-T have been contested in this case, notices were
issued to all the State governments which had either enacted
fresh legislations or amended existing legislations in
accordance with the mandate of the 73rd and 74th
Amendments. While all of these State Governments were
impleaded as respondents in this case, we had the benefit of
listening to the oral arguments presented by Shri Rajeev
Dhavan, Sr. Adv., who appeared on behalf of the State of
Bihar, Shri Dinesh Dwivedi, Sr. Adv., who appeared on behalf
of the State of Uttar Pradesh, Shri Uday Holla, Sr. Adv., who
appeared for the State of Karnataka and
Shri R. Shanmugasundaram, Sr. Adv., who represented the
Union Territory of Pondicherry. Apart from the learned senior
counsels who represented the various State Governments, we
were also addressed by Shri Gopal Subramanium, the
Additional Solicitor-General [now Solicitor-General of India]
who voiced the views of the Union of India.
32
23. The respondents have of course defended the
constitutional validity of reservations in favour of backward
classes [as contemplated under Art. 243-D(6) and 243-T(6)] as
well as reservations of chairperson posts [enabled by Art.
243-D(4) and 243-T(4)] in elected local bodies. For the sake of
convenience, we will first refer to the submissions made by
Shri Rajeev Dhavan, Sr. Adv., since the same were adopted by
most of the other answering respondents. In response to the
petitioner’s contention that the impugned constitutional
provisions violated elements of the ‘basic structure’ doctrine,
Shri Rajeev Dhavan contended that the basic structure is not
co-extensive with the fundamental rights in their entirety and
hence it would be wrong to scrutinize the validity of Art. 243-D
and 243-T on the basis of principles which have been evolved
in relation to the reservation benefits enabled by Articles 15(4)
and 16(4). A distinction was drawn between a constitutional
amendment which modifies the scope of fundamental rights
and an abrogation of the basic structure. Pointing out that the
nature and purpose of reservations in the context of local
33
self-government was quite different from that of education and
employment, it was contended that the objectives of Art.
243-D and Art. 243-T was to pursue the idea of substantive
equality rather than formal equality in the matter of political
representation at the grassroots level. Beginning with the
premise that Constitutional amendments represent the
popular will, it was contended that classifications that are
made by constitutional provisions deserve a higher standard of
deference in comparison to statutory classifications. In this
case, the test of ‘reasonable classification’ cannot be applied
mechanically and due regard must be shown to the underlying
objectives of democratic decentralization such as the
empowerment of weaker sections, a fair representation of
social diversity in local bodies and more accountability
between the elected representatives and the voters. The
respondents’ submission is that the provisions enabling
reservations in panchayats and municipalities are in
consonance with these objectives and that the standard of
judicial review over them should be that of proportionality.
34
24. It was further contended that the equality clause should
not be viewed in a strait-jacketed manner and that it should
account for the ‘equality of expectations’ as well as ‘equality of
outcomes’ in the context of political representation at the
grassroots level. This means that while there is an expectation
of equal distribution of political power in representative
institutions, we also have to factor in how the distribution of
power has a bearing on the substantive outcomes and results
for the electorate. In this case, we are dealing with
considerations of horizontal equality in a political sense.
Owing to the complex patterns of inequality in our society,
there may often be a need to depart from the standard of
‘formal equality’ when it comes to expectations about
distribution of political power. Affirmative action is designed to
pursue the goal of substantive equality and for this purpose it
is necessary to take into account the existing patterns of
discrimination, disadvantage and disempowerment among the
different sections of society. It was contended that while such
patterns of inequality were often sought to be ascertained
through empirical studies, a mere emphasis on numbers is
35
not adequate to understand the implications of the same.
Hence, reservations in local self-government have been
introduced to ensure the effective sharing of State power with
the previously marginalized sections and also to empower
them so as to enable a confrontation with the existing patterns
of social discrimination.
25. Proceeding on the basis of this theoretical formulation,
Shri Rajeev Dhavan has defended the constitutional validity of
reservations in favour of backward classes as well as the
reservation of chairperson posts. In response to the
petitioner’s arguments that the reservations curtailed the
rights of political participation of persons belonging to the
general category, it was contended that we must take a real
view of democracy which is responsive to the existing patterns
of social inequality rather than the formal view taken by the
petitioners. Such a real view of democracy would endorse the
affirmative action taken to empower the traditionally weaker
sections. Even though it was conceded that there has been a
lot of uncertainty in the identification of backward classes for
36
the purpose of reservation policies in the context of education
and employment, it was contended that Art. 243-D(6) and Art.
243-T(6) are merely enabling provisions and cannot be struck
down as being in violation of the equality clause. It was
reasoned that even though these provisions did not contain
any guidance as to the quantum of reservations, it was
eventually up to the State Governments to investigate the
existence of backwardness and to confer reservation benefits
accordingly. In that respect, this case presents a good
opportunity to clarify whether the phrase ‘backward classes’
which appears in Art. 243-D(6) and Art. 243-T(6) is
coextensive with the ‘Socially and Educationally Backward
Classes’ (SEBCs) contemplated under Articles 15(4) and 15(5)
or with the under-represented backward classes as
contemplated under Art. 16(4).
26. It was further contended that the upper ceiling of 50%
reservations has been contemplated in judicial decisions
dealing with reservations in education and employment. While
the considerations behind the same cannot be readily
37
extended to the domain of political representation at the
grassroots level, it was argued that even if they were to be
applied, the decision in Indra Sawhney decision had
contemplated an exception to the 50% norm in ‘extraordinary
situations’ [See 1992 Supp (3) SCC 217, at Para. 810]. To
support this contention, it was pointed out that reservations in
excess of 50% had been permitted in the Fifth and Sixth
Scheduled Areas and more importantly the Legislative
Assemblies of some States have reservations that are far in
excess of 50% of the number of seats. With respect to the
State legislations under challenge, it was argued that the 50%
ceiling would not be crossed under most of them since it is
only the vertical reservations (i.e. on communal lines in favour
of SC/ST/OBCs) that are taken into consideration for this
purpose. Even though there is a 33% reservation in favour of
women in elected local bodies, the same is in the nature of a
horizontal reservation which intersects with the vertical
reservations in favour of SC/ST/OBC. In such a scenario, the
seats occupied by women belonging to the general category
cannot be computed for the purpose of ascertaining whether
38
the 50% upper ceiling has been breached.
27. In response to the challenge against the very principle of
reserving Chairperson posts, it has been contended that the
same is in the nature of protective discrimination. The
respondents have strongly refuted the petitioners’ submission
that the chairperson posts in local bodies are akin to solitary
posts in public employment. Disputing this analogy, it was
contended that as per Art. 243-D(4), the reservation of
Chairperson posts is to be done on a rotational basis and the
frame of reference for the same is the entire pool of
chairperson posts in the local bodies of the whole State. In
such a scenario, it was wrong to characterise chairperson
posts as solitary posts. In response to the suggestion that the
reservation of executive positions in local self-government
could prove to be the precursor for reservation of executive
positions in higher levels of government, it was stated that the
considerations applicable in the local setting are very different
from those that prevail at the State and the National level. At
higher levels of government, elected representatives from the
39
traditionally weaker sections can rely on the support of
mainstream political parties if they face undue pressures and
prejudices. However, at the local level, the patterns of
disempowerment, discrimination and disadvantage are far
more pervasive and it will be difficult for weaker sections to
gain an effective say in governance, but for the reservation of
chairperson positions in Panchayats and Municipalities.
28. The respondent’s position was further supported by
Shri Gopal Subramanium (now SG). The Learned SG
responded to the petitioner’s argument that the framers had
deliberated upon the question of reservations in representative
institutions and that they had chosen to confine the same to
SCs and STs (under Arts. 330 and 332). To counter this line of
reasoning, it was submitted that the provisions incorporated
by the framers did not preclude the expansion of reservation
benefits in favour of backward classes by means of a
subsequent constitutional amendment. It was pointed out that
even though the 73rd and 74th Amendments enacted in 1993
had given constitutional recognition to the local
40
self-government institutions, it could not be asserted that
reservations in favour of weaker sections had not been
contemplated before that point of time. To support this line of
reasoning, the written submissions submitted on behalf of the
Union of India have traced the evolution of local
self-government institutions from the pre-constitutional period
to the post-independence period. After referring to the main
recommendations of the Balwantrai Mehta Committee Report
(1957) and the Ashok Mehta Committee Report (1978) which
were in favour of democratic decentralisation, it was urged
that reservations in local self-government were intended to
enable the adequate representation of previously excluded and
marginalized groups while also giving them the opportunity to
play leadership roles. The learned SG further contended that
the spirit behind Arts. 243-D and 243-T was akin to Arts.
15(3), 15(4) and 16(4) which have enabled different forms of
affirmative action in order to pursue the goal of substantive
equality. In this sense, the learned SG has taken a definitive
stand by suggesting that the phrase ‘backward classes’ which
appears in Art. 243-D(6) and 243-T(6) should be coterminus
41
with the Socially and Educationally Backward Classes (SEBCs)
identified for the purpose of reservation enabled by Art. 15(4).
29. Apart from the above, the learned SG has cited numerous
decisions of this Court which have examined and evolved the
idea of ‘substantive equality’, which in turn is identified as
part of the ‘basic structure’ doctrine. In this respect, the gist of
the submission is that the reservation policy enabled by Arts.
243-D and 243-T will enhance the political participation of
hitherto weaker sections, thereby contributing to their welfare
in the long run. In response to the arguments about
limitations on the political participation of persons who do not
belong to the reserved categories, it was reiterated that the
right to cast votes and to contest elections are not
fundamental rights and hence they can be subjected to
statutory controls.
THE NATURE AND PURPOSE OF RESERVATIONS IN THE
CONTEXT OF LOCAL-SELF GOVERNMENT IS DIFFERENT
42
FROM THAT IN HIGHER EDUCATION AND PUBLIC
EMPLOYMENT
30. Before addressing the contentious issues, it is necessary
to examine the overarching considerations behind the
provisions for reservations in elected local bodies. At the
outset, we are in agreement with Shri Rajeev Dhavan’s
suggestion that the principles that have been evolved for
conferring the reservation benefits contemplated by Articles
15(4) and 16(4) cannot be mechanically applied in the context
of reservations enabled by Article 243-D and 243-T. In this
respect, we endorse the proposition that Article 243-D and
243-T form a distinct and independent constitutional basis for
reservations in local self-government institutions, the nature
and purpose of which is different from the reservation policies
designed to improve access to higher education and public
employment, as contemplated under Article 15(4) and 16(4)
respectively. Specifically with regard to the unviability of the
analogy between Article 16(4) and Article 243-D, we are in
agreement with a decision of the Bombay High Court, reported
43
as Vinayakrao Gangaramji Deshmukh v. P.C. Agrawal &
Ors, AIR 1999 Bom 142. That case involved a fact-situation
where the chairperson position in a Panchayat was reserved in
favour of a Scheduled Caste Woman. In the course of
upholding this reservation, it was held as follows:
“… Now, after the seventy-third and seventy-fourth Constitutional amendments, the constitution of local bodies has been granted a constitutional protection and Article 243D mandates that a seat be reserved for the Scheduled Caste and Scheduled Tribe in every Panchayat and Sub-article (4) of the said Article 243D also directs that the offices of the Chairpersons in the panchayats at the village or any other level shall be reserved for the Scheduled Castes, the Scheduled Tribes and women in such manner as the Legislature of a State may, by law, provide. Therefore, the reservation in the local bodies like the Village Panchayat is not governed by Article 16(4), which speaks about the reservation in the public employment, but a separate constitutional power which directs the reservation in such local bodies. …”
We are of course aware of the fact that some decisions in the
past have examined the validity of reservations in local
self-government by applying the principles evolved in relation
to education and employment.
44
31. In this respect, we are in partial agreement with one of the
submissions made by Shri M. Rama Jois that the nature of
disadvantages which restrict access to education and
employment cannot be readily equated with disadvantages in
the realm of political representation. To be sure,
backwardness in the social and economic sense does not
necessarily imply political backwardness. However, the
petitioner’s emphasis on the distinction between ‘selection’ (in
case of education and employment) and ‘election’ (in case of
political representation) does not adequately reflect the
complexities involved. It is of course undeniable that in
determining who can get access to education and employment,
due regard must be given to considerations of merit and
efficiency which can be measured in an objective manner.
Hence, admissions to educational institutions and the
recruitment to government jobs is ordinarily done through
methods such as examinations, interviews or assessment of
past performance. Since it is felt that applicants belonging to
the SC/ST/OBC categories among others are at a
disadvantage when they compete through these methods, a
45
level-playing field is sought to be created by way of conferring
reservation benefits.
32. In the domain of political participation, there can be no
objective parameters to determine who is more likely to get
elected to representative institutions at any level. The choices
of voters are not guided by an objective assessment of a
candidate’s merit and efficiency. Instead, they are shaped by
subjective factors such as the candidate’s ability to canvass
support, past service record, professed ideology and
affiliations to organised groups among others. In this context,
it is quite possible that candidates belonging to the
SC/ST/OBC categories could demonstrate these subjective
qualities and win elections against candidates from the
relatively better-off groups. However, such a scenario cannot
be presumed in all circumstances. It is quite conceivable that
in some localized settings, backwardness in the social and
economic sense can also act as a barrier to effective political
participation and representation. When it comes to creating a
level-playing field for the purpose of elections to local bodies,
46
backwardness in the social and economic sense can indeed be
one of the criteria for conferring reservation benefits.
33. It must be kept in mind that there is also an inherent
difference between the nature of benefits that accrue from
access to education and employment on one hand and
political representation at the grassroots level on the other
hand. While access to higher education and public
employment increases the likelihood of the socio-economic
upliftment of the individual beneficiaries, participation in
local-self government is intended as a more immediate
measure of empowerment for the community that the elected
representative belongs to. The objectives of democratic
decentralisation are not only to bring governance closer to the
people, but also to make it more participatory, inclusive and
accountable to the weaker sections of society. In this sense,
reservations in local self-government are intended to directly
benefit the community as a whole, rather than just the elected
representatives. It is for this very reason that there cannot be
an exclusion of the ‘creamy layer’ in the context of political
47
representation. There are bound to be disparities in the
socio-economic status of persons within the groups that are
the intended beneficiaries of reservation policies. While the
exclusion of the ‘creamy layer’ may be feasible as well as
desirable in the context of reservations for education and
employment, the same principle cannot be extended to the
context of local self-government. At the level of panchayats,
the empowerment of the elected individual is only a means for
pursuing the larger end of advancing the interests of weaker
sections. Hence, it would be counter-intuitive to exclude the
relatively better-off persons among the intended beneficiaries
from the reservation benefits that are designed to ensure
diversity in the composition of local bodies. It is quite likely
that such persons may be better equipped to represent and
protect the interests of their respective communities. We can
now attempt to provide answers to the contentious issues.
(i). VALIDITY OF RESERVATIONS IN FAVOUR OF
BACKWARD CLASSES
48
34. With respect to the challenge against the constitutional
validity of Art. 243-D(6) and 243-T(6) which enable the
reservation of seats and chairperson posts in favour of
backward classes, we are in agreement with the respondents
that these are merely enabling provisions and it would be
quite improper to strike them down as violative of the equality
clause. Admittedly, Art. 243-D(6) and 243-T(6) do not provide
guidance on how to identify the backward classes and neither
do they specify any principle for the quantum of such
reservations. Instead, discretion has been conferred on State
Legislatures to design and confer reservation benefits in favour
of backward classes. It is but natural that questions will arise
in respect of the exercise of a discretionary power. The
petitioners in this case have objected to reservations in favour
of OBCs to the tune of 33% in the State of Karnataka and 27%
in the State of Uttar Pradesh. Similar objections can be raised
with regard to some of the other State legislations as well. The
gist of the objection is that since most of the OBC groups are
already well represented in the political space, there is no
principled basis for conferring reservation benefits on them.
49
Based on this premise, it was contended that the reservations
in favour of OBCs do not meet the tests of ‘reasonable
classification’ and proportionality. Furthermore,
apprehensions were voiced that the reservations in favour of
OBCs have emerged as an instrument by which incumbent
State governments can engage in ‘vote-bank’ politics by
preferring one group over another. In light of these
contentions, it is obvious that the petitioner’s real concern is
with overbreadth in the State legislations.
35. There is no doubt in our minds that excessive and
disproportionate reservations provided by State legislations
can indeed be the subject-matter of specific challenges before
the Courts. However, the same does not justify the striking
down of Art. 243-D(6) and 243-T(6) which are Constitutional
provisions that enable reservations in favour of backward
classes in the first place. As far as the challenge against the
various State legislations is concerned, we were not provided
with adequate materials or argumentation that could help us
to make a decision about the same. The identification of
50
backward classes for the purpose of reservations is an
executive function and as per the mandate of Art. 340,
dedicated commissions need to be appointed to conduct a
rigorous empirical inquiry into the nature and implications of
backwardness. It is also incumbent upon the executive to
ensure that reservation policies are reviewed from time to time
so as to guard against overbreadth. In respect of the objections
against the Karnataka Panchayati Raj Act, 1993, all that we
can refer to is the Chinnappa Reddy Commission Report
(1990) which reflects the position as it existed twenty years
ago. In the absence of updated empirical data, it is well nigh
impossible for the Courts to decide whether the reservations in
favour of OBC groups are proportionate are not. Similarly, in
the case of the State of Uttar Pradesh, the claims about the
extent of the OBC population are based on the 1991 census.
Reluctant as we are to leave these questions open, it goes
without saying that the petitioners are at liberty to raise
specific challenges against the State legislations if they can
point out flaws in the identification of backward classes with
the help of updated empirical data.
51
36. As noted earlier, social and economic backwardness does
not necessarily coincide with political backwardness. In this
respect, the State Governments are well advised to reconfigure
their reservation policies, wherein the beneficiaries under Art.
243-D(6) and 243-T(6) need not necessarily be coterminus
with the Socially and Educationally Backward Classes (SEBCs)
[for the purpose of Art. 15(4)] or even the Backward classes
that are under-represented in government jobs [for the
purpose of Art. 16(4)]. It would be safe to say that not all of the
groups which have been given reservation benefits in the
domain of education and employment need reservations in the
sphere of local self-government. This is because the barriers to
political participation are not of the same character as barriers
that limit access to education and employment. This calls for
some fresh thinking and policy-making with regard to
reservations in local self-government.
37. In the absence of explicit constitutional guidance as to the
quantum of reservation in favour of backward classes in local
52
self-government, the rule of thumb is that of proportionate
reservation. However, we must lay stress on the fact that the
upper ceiling of 50% (quantitative limitation) with respect to
vertical reservations in favour of SC/ST/OBCs should not be
breached. On the question of breaching this upper ceiling, the
arguments made by the petitioners were a little misconceived
since they had accounted for vertical reservations in favour of
SC/ST/OBCs as well as horizontal reservations in favour of
women to assert that the 50% ceiling had been breached in
some of the States. This was clearly a misunderstanding of the
position since the horizontal reservations in favour of women
are meant to intersect with the vertical reservations in favour
of SC/ST/OBC, since one-third of the seats reserved for the
latter categories are to be reserved for women belonging to the
same. This means that seats earmarked for women belonging
to the general category are not accounted for if one has to
gauge whether the upper ceiling of 50% has been breached.
38. Shri Rajeev Dhavan had contended that since the context
of local self-government is different from education and
53
employment, the 50% ceiling for vertical reservations which
was prescribed in Indra Sawhney (supra.), cannot be blindly
imported since that case dealt with reservations in government
jobs. It was further contended that the same decision had
recognised the need for exceptional treatment in some
circumstances, which is evident from the following words
(at Paras. 809, 810):
“809. From the above discussion, the irresistible conclusion that follows is that the reservations contemplated in Clause (4) of Article 16 should not exceed 50%.
810. While 50% shall be the rule, it is necessary not to put out of consideration certain extraordinary situations inherent in the great diversity of this country and the people. It might happen that in far-flung and remote areas the population inhabiting those areas might, on account of their being put of the mainstream of national life and in view of conditions peculiar to and characteristical to them, need to be treated in a different way, some relaxation in this strict rule may become imperative. In doing so, extreme caution is to be exercised and a special case made out.”
39. Admittedly, reservations in excess of 50% do exist in some
exceptional cases, when it comes to the domain of political
representation. For instance, the Legislative Assemblies of the
54
States of Arunachal Pradesh, Nagaland, Meghalaya, Mizoram
and Sikkim have reservations that are far in excess of the 50%
limit. However, such a position is the outcome of exceptional
considerations in relation to these areas. Similarly, vertical
reservations in excess of 50% are permissible in the
composition of local self-government institutions located in the
Fifth Schedule Areas. In the recent decision reported as Union
of India v. Rakesh Kumar, (2010) 1 SCALE 281, this Court
has explained why it may be necessary to provide reservations
in favour of Scheduled Tribes that exceed 50% of the seats in
panchayats located in Scheduled Areas. However, such
exceptional considerations cannot be invoked when we are
examining the quantum of reservations in favour of backward
classes for the purpose of local bodies located in general areas.
In such circumstances, the vertical reservations in favour of
SC/ST/OBCs cannot exceed the upper limit of 50% when
taken together. It is obvious that in order to adhere to this
upper ceiling, some of the States may have to modify their
legislations so as to reduce the quantum of the existing quotas
in favour of OBCs.
55
(iii). VALIDITY OF RESERVING CHAIRPERSON POSITIONS
40. The main criticism against the reservation of chairperson
positions in local self-government is that the same amounts to
cent-per-cent reservation since they are akin to solitary posts.
As mentioned earlier, the petitioners have relied upon some
High Court decisions [See: Janardhan Paswan v. State of
Bihar, AIR 1988 Pat 75; Krishna Kumar Mishra v. State of
Bihar, AIR 1996 Pat 112], wherein it had been held that
reservations of Chairperson posts in Panchayats would not be
permissible since the same was tantamount to the reservation
of solitary seats. However, Article 243-D(4) provides a clear
Constitutional basis for reserving the Chairperson positions in
favour of SC and STs (in a proportionate manner) while also
providing that one-third of all chairperson positions in each
tier of the Panchayati Raj Institutions would be reserved in
favour of women. As described earlier, the considerations
behind the provisions of Article 243-D cannot be readily
compared with those of Article 16(4) which is the basis for
56
reservations in public employment. It is a settled principle in
the domain of service law that single posts cannot be reserved
under the scheme of Article 16(4) and the petitioners have
rightly pointed out to some precedents in support of their
contention. However, the same proposition cannot be readily
extended to strike down reservations for chairperson positions
in Panchayats. This is because Chairperson positions should
not be viewed as solitary seats by themselves for the purpose
of reservation. Instead, the frame of reference is the entire pool
of Chairperson positions in each tier of the three levels of
Panchayati Raj Institutions in the entire State. Out of this pool
of seats which is computed across panchayats in the whole
state, the number of offices that are to be reserved in favour of
Scheduled Castes and Scheduled Tribes is to be determined
on the basis of the proportion between the population
belonging to these categories and the total population of the
State. This interpretation is clearly supported by a bare
reading of the first proviso to Art. 243-D(4). It would be
worthwhile to re-examine the language of the said provision:
57
243-D(4) The offices of the Chairpersons in the Panchayats at the village or any other level shall be reserved for the Scheduled Castes, the Scheduled Tribes and women in such manner as the Legislature of a State may, by law, provide:
Provided that the number of offices of Chairpersons reserved for the Scheduled Castes and the Scheduled Tribes in the Panchayats at each level in any State shall bear, as nearly as may be, the same proportion to the total number of such offices in the Panchayats at each level as the population of the Scheduled Castes in the State or of the Scheduled Tribes in the State bears to the total population of the State:
Provided further that not less than one-third of the total number of offices of Chairpersons in the Panchayats at each level shall be reserved for women:
Provided also that the number of offices reserved under this clause shall be allotted by rotation to different Panchayats at each level.
41. As may be evident from the above-mentioned provision,
when the frame of reference is the entire pool of chairperson
positions computed across each tier of Panchayati Raj
institutions in the entire state, the possibility of cent-per-cent
reservation does not arise. For this purpose, a loose analogy
can be drawn with reservations in favour of Scheduled Castes
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and Scheduled Tribes for the purpose of elections to the Lok
Sabha and the respective Vidhan Sabhas. Before elections to
these bodies, the Election Commission earmarks some
electoral constituencies as those which are reserved for
candidates belonging to the SC/ST categories. For the purpose
of these reservations, the frame of reference is the total
number of Lok Sabha or Vidhan Sabha seats in a State and
not the single position of an MP or MLA respectively. Coming
back to the context of Chairperson positions in Panchayats, it
is therefore permissible to reserve a certain number of these
offices in favour of Scheduled Castes, Scheduled Tribes and
women, provided that the same is done in accordance with the
provisos to Article 243-D(4).
42. In the case of urban local bodies, Art. 243-T(4) also
enables reservation of chairperson posts in favour of
Scheduled Castes, Scheduled Tribes and women. However,
there are no further specifications to guide the reservation of
chairperson positions in urban areas. While it is not possible
for us to ascertain the legislative intent behind the same, one
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can perhaps theorise that there was an assumption that the
intended beneficiaries are in a relatively better-off position to
overcome barriers to political participation in urban local
bodies, when compared with rural local bodies.
43. It was also contended that since chairpersons of
Panchayats and Municipalities are entrusted with executive
powers, reserving these posts could prove to be the precursor
for reservations of executive offices at higher levels of
government. It was even suggested that the reservation of
chairperson posts was akin to reserving the posts of Chief
Minister and Prime Minister at the State and National level,
respectively. In our opinion, this analogy with the higher levels
of government is misplaced. The offices of chairpersons in
Panchayats and Municipalities are reserved as a measure of
protective discrimination, so as to enable the weaker sections
to assert their voice against entrenched interests at the local
level. The patterns of disadvantage and discrimination faced
by persons belonging to the weaker sections are more
pervasive at the local level. Unlike elected representatives in
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the Lok Sabha and the Vidhan Sabha who can fall back on the
support of mainstream political parties as well as media
scrutiny as a safeguard against marginalization and unjust
discrimination, elected representatives from the disadvantaged
sections may have no such support-structures at the local
level. In this respect, the Union Parliament thought it fit to
enable reservations of Chairperson positions in order to
ensure that not only are the weaker sections adequately
represented in the domain of local self-government, but that
they also get a chance to play leadership roles.
44. The other significant criticism of the reservation of
chairperson posts in local bodies is that it amounts to an
unreasonable limitation on the rights of political participation
of persons who do not belong to the reserved categories. As
enumerated in the petitioner’s submissions, the rights of
political participation broadly include the right of a citizen to
vote for a candidate of his/her choice and right of citizens to
contest elections for a public office. In the context of the
present case, these would include the rights of elected
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members to choose the chairpersons of Panchayats and
Municipalities. As outlined earlier, it was contended that
reserving these posts has the effect of limiting the choices
available to voters and effectively discourages persons
belonging to the general category from contesting these
elections. Shri Salman Khurshid had made the point that
unlike those who contest elections for the Lok Sabha and the
Vidhan Sabha, it is not viable for those who seek membership
in the local bodies to contest elections in territorial
constituencies other than those in which they reside. This line
of argumentation was adopted in support of the contention
that the reservation of chairperson posts is violative of the
principles of democracy.
45. While the exercise of electoral franchise is an essential
component of a liberal democracy, it is a well-settled principle
in Indian law, that the right to vote and contest elections does
not have the status of fundamental rights. Instead, they are in
the nature of legal rights which can be controlled through
legislative means. On this point, we can refer to the following
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observations made by R.M. Sahai, J. in Mohan Lal Tripathi v.
District Magistrate, Rai Bareilly, (1992) 4 SCC 80, Para. 2:
“Democracy is a concept, a political philosophy, an ideal practised by many nations culturally advanced and politically mature by resorting to governance by representatives of the people elected directly or indirectly. But electing representatives to govern is neither a ‘fundamental right’ nor a ‘common law right’ but a special right created by the statutes, or a ‘political right’ or ‘privilege’ and not a ‘natural’, ‘absolute’ or ‘vested right’. Concepts familiar to common law and equity must remain strangers to Election Law unless statutorily embodied. Right to remove an elected representative, too, must stem out of the statute as ‘in the absence of a constitutional restriction it is within the power of a legislature to enact a law for the recall of officers’. Its existence or validity can be decided on the provision of the Act and not, as a matter of policy.’
In this respect, it may be noticed that the Constitution
empowers the Election Commission of India to prepare
electoral rolls for the purpose of identifying the eligible voters
in elections for the Lok Sabha and the Vidhan Sabhas. This
suggests that the right to vote is not an inherent right and it
cannot be claimed in an abstract sense. Furthermore, the
Representation of People Act, 1951 gives effect to the
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Constitutional guidance on the eligibility of persons to contest
elections. This includes grounds that render persons ineligible
from contesting elections such as that of a person not being a
citizen of India, a person being of unsound mind, insolvency
and the holding of an ‘office of profit’ under the executive
among others. It will suffice to say that there is no inherent
right to contest elections since there are explicit legislative
controls over the same.
46. The petitioners have asked us to reconsider the precedents
wherein the rights of political participation have been
characterised as statutory rights. It has been argued that in
view of the standard of reasonableness, fairness and
non-discrimination required of governmental action under
Article 21 of the Constitution, there is a case for invalidating
the restrictions that have been placed on these rights as a
consequence of reservations in local self-government. We do
not agree with this contention. In this case, we are dealing
with an affirmative action measure and hence the test of
proportionality is a far more appropriate standard for
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exercising judicial review. It cannot be denied that the
reservation of chairperson posts in favour of candidates
belonging to the Scheduled Castes, Scheduled Tribes and
women does restrict the rights of political participation of
persons from the unreserved categories to a certain extent.
However, we feel that the test of reasonable classification is
met in view of the legitimate governmental objective of
safeguarding the interests of weaker sections by ensuring their
adequate representation as well as empowerment in local
self-government institutions. The position has been eloquently
explained in the respondents’ submissions, wherein it has
been stated that ‘the asymmetries of power require that the
Chairperson should belong to the disadvantaged community
so that the agenda of such Panchayats is not hijacked for
majoritarian reasons.’ [Cited from Submissions on behalf of
the State of Bihar, p. 49]
47. There have of course been some arguments doubting the
efficacy of reserving chairperson posts, mostly on the premise
that this does not lead to the actual empowerment of the
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intended beneficiaries, since they are still dominated by the
traditionally powerful sections. Especially in the case of
elected women representatives at the local level, it is often
argued that the real power is exercised by the male members
of their families. We are also alert to the frequent reports of
instances where women representatives have asserted
themselves, thereby inviting the wrath of the retrograde
patriarchial society. However, there are also increasing reports
about success stories which show that enhancing women’s
participation in local self-government has expanded social
welfare. Irrespective of such concerns about the efficacy of
reservations in local self-government, it is not proper for the
judiciary to second-guess a social welfare measure that has
been incorporated by way of a constitutional amendment. In
light of these considerations, we reject the challenge in respect
of the constitutional validity of Art. 243-D(4) and 243-T(4).
CONCLUSION
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48. In view of the above, our conclusions are:-
(i) The nature and purpose of reservations in the context
of local self-government is considerably different from
that of higher education and public employment. In this
sense, Articles 243-D and Article 243-T form a distinct
and independent constitutional basis for affirmative
action and the principles that have been evolved in
relation to the reservation policies enabled by Articles
15(4) and 16(4) cannot be readily applied in the context
of local self-government. Even when made, they need not
be for a period corresponding to the period of reservation
for purposes of Articles 15(4) and 16(4), but can be much
shorter.
(ii) Article 243-D(6) and Article 243-T(6) are
constitutionally valid since they are in the nature of
provisions which merely enable State Legislatures to
reserve seats and chairperson posts in favour of
backward classes. Concerns about disproportionate
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reservations should be raised by way of specific
challenges against the State Legislations.
(iii) We are not in a position to examine the claims about
overbreadth in the quantum of reservations provided for
OBCs under the impugned State Legislations since there
is no contemporaneous empirical data. The onus is on
the executive to conduct a rigorous investigation into the
patterns of backwardness that act as barriers to political
participation which are indeed quite different from the
patterns of disadvantages in the matter of access to
education and employment. As we have considered and
decided only the constitutional validity of Articles
243-D(6) and 243-T(6), it will be open to the petitioners
or any aggrieved party to challenge any State legislation
enacted in pursuance of the said constitutional
provisions before the High Court. We are of the view that
the identification of ‘backward classes’ under Art. 243-
D(6) and Art. 243-T(6) should be distinct from the
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identification of SEBCs for the purpose of Art. 15(4) and
that of backward classes for the purpose of Art. 16(4).
(iv) The upper ceiling of 50% vertical reservations in
favour of SC/ST/OBCs should not be breached in the
context of local self-government. Exceptions can only be
made in order to safeguard the interests of Scheduled
Tribes in the matter of their representation in panchayats
located in the Scheduled Areas.
(v) The reservation of chairperson posts in the manner
contemplated by Article 243-D(4) and 243-T(4) is
constitutionally valid. These chairperson posts cannot be
equated with solitary posts in the context of public
employment.
49. With these observations, the present set of writ petitions
stands disposed of.
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….…………………… CJI [K.G. BALAKRISHNAN]
…….……………………J. [R.V. RAVEENDRAN]
…….……………………J. [D.K. JAIN]
…….……………………J. [P. SATHASIVAM]
…….……………………J. [J.M. PANCHAL]
NEW DELHI MAY 11, 2010
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