M/S. M.R.F. LTD. Vs MANOHAR PARRIKAR .
Bench: R.V. RAVEENDRAN,H.L. DATTU, , ,
Case number: C.A. No.-004220-004220 / 2002
Diary number: 9821 / 2001
Advocates: BINU TAMTA Vs
A. SUBHASHINI
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.4220 OF 2002
M/s M.R.F. Ltd. ..……….Appellant
Versus
Manohar Parrikar and Ors. ..….…..Respondents
WITH
CIVIL APPEAL NO.4219 OF 2002
M/s M.R.F. Ltd. & Anr. ……….Appellants
Versus
The State of Goa and Anr. ............Respondents
WITH
CIVIL APPEAL NO.4213 OF 2002
Goa Glass Fibre Ltd. & Anr. ……….Appellants
Versus
Manohar Parrikar and Ors. ……....Respondents
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WITH
CIVIL APPEAL NO.4214 OF 2002
Goa Glass Fibre Ltd. & Anr. ……….Appellants Versus
The State of Goa and Anr. .….... Respondents
WITH
CIVIL APPEAL NO.4217 OF 2002
Alcon Cement Company Limited & Anr. ……….Appellants
Versus The State of Goa & Anr. ……....Respondents
WITH
CIVIL APPEAL NO.4218 OF 2002
Mauvin Godinho ……….Appellant Versus
Manohar Parrikar ad Ors. ……....Respondents
JUDGMENT
H.L. Dattu,J.
In Civil Appeal Nos. 4220 of 2002, 4213 of 2002 and 4218 of 2002,
the appellants have called in question the correctness of the judgment and
order in Writ Petition No. 316 of 1998 dated 19/24.4.2001, passed by the
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High Court of Bombay Panaji Bench, at Goa in a Writ Petition brought in
public interest by one Manohar Parrikar, a Member of Legislative Assembly,
Goa (who later on became the Chief Minister of the State of Goa)
questioning the legality, validity and propriety of two notifications issued by
Government of Goa dated 15.5.1996 and 01.8.1996 in respect of grant of
25% rebate to Low Tension, High Tension and Extra High Tension
Industrial consumers of electricity as a policy of the State Government.
In Civil Appeal No. 4219 of 2002 (M/s M.R.F. Ltd. & Anr. Vs. State
of Goa & Anr.), the appellant has called in question the judgment and order
passed by the High Court of Bombay Panaji Bench, at Goa in Writ Petition
No. 364 of 1999 dated 24.4.2001, partly allowing the writ petition filed by
the appellant.
In Civil Appeal No. 4214 of 2002 (Goa Glass Fibre Ltd. & Anr. Vs.
The State of Goa & Anr.), the appellant has called in question the
correctness or otherwise of the judgment and order passed by the High Court
of Bombay Panaji Bench, at Goa in Writ Petition No. 254 of 1999 dated
25.4.2001 dismissing the writ petition filed by the appellant.
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In Civil Appeal No. 4217 of 2002 (Alcon Cement Company Limited
& Anr. Vs. The State of Goa & Anr.), the appellant has called in question
the correctness of the judgment and order passed by the High Court of
Bombay Panaji Bench, at Goa in Writ Petition No. 277 of 1999 dated
24.4.2001 partly allowing the writ petition.
In Civil Appeal No. 4218 of 2008 (Mauvin Godinho Vs. Manohar
Parrikar & Ors.), the appellant has called in question the correctness of the
judgment and order passed by the High Court of Bombay Panaji Bench, at
Goa in Writ Petition No. 316 of 1998 dated 19/24.4.2001
The material facts as pleaded by the Appellants in Civil Appeal Nos.
4220 of 2002, 4213 of 2002 and 4218 of 2002 are as under:
1) The Government of Goa, in purported exercise powers conferred
upon them by Section 23 of the Indian Electricity Act, 1910 (`Electricity
Act’ for short) issued a Notification on 30.09.1991, granting rebate of
25% in Tariff in respect of the power supply to the Low Tension and
High Tension Industrial Consumers/appellants who apply for availing
High Tension or Low Tension Power Supply on or after the 1st of
October, 1991 for bona fide industrial activities and certified by the
Industries Department, Government of Goa as eligible for concessional
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tariffs for a period of five years from the date on which electricity supply
is made available to such units.
2) This Notification was issued by the State Government in the name
of the Governor of the State as per the Rules of Authentication framed
under Article 166(2) of the Constitution of India by following the
procedure prescribed by the Business Rules framed under the Provisions
of Article 166(3) of the Constitution of India after the State Cabinet had
approved it. Though the said Notification was in subsistence, except one
Industrial Unit, none applied to the State Government for the grant of
benefit of the Notification for a long period or at least till 31.03.1995.
On 31.03.1995, the said Notification was rescinded by the State
Government in purported exercise of power conferred on it under Section
21 of the General Clauses Act read with Sections 23 & 51-A of the
Electricity Act with effect from 01.04.1995, by issuing a Notification
dated 31.03.1995 strictly in accordance with the Business Rules and
Rules of Authentication pursuant to the decision taken by the State
Cabinet.
3) Though the Government rescinded the Notification dated
30.09.1991, number of industrial units approached the State Government
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and claimed benefit of 25% rebate in terms of Notification dated
30.09.1991 for the period between the date of supply of electricity and
31.03.1995. Some applications were rejected by the Chief Electrical
Engineer of State of Goa, on the ground, that, they being in the category
of Extra High Tension did not fall within the category of consumers
covered by the Notification dated 30.09.1991. On 29.06.1995, a Calling
Attention Notice in Legislative Assembly was also brought in by Mr.
Manohar Parrikar, seeking clarification from the State Government as to
whether these industrial units were entitled for the benefits flowing from
the Notification dated 30.09.1991 upto 31.03.1995. The Power Minister
gave a reply to the said Notice which is reproduced in the judgment
under appeal. In sum and substance the Minister stated, that, the
Government was committed to honour the concession granted by the
Notification dated 30.09.1991 to the eligible industrial units who apply
for High Tension and low tension power on or after 01.10.1991 till the
date of withdrawal, i.e. 01.04.1995.
4) The Under Secretary to Government of Goa, Department of Power
issued a clarification dated 01.11.1995 to the Chief Electrical Engineer
on the lines of the reply given by the Power Minister to the Calling
Attention Motion and reiterated the same by a communication dated
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12.12.1995. Later, as the Government being satisfied that there were
certain difficulties in the matter of clearing cases of claim of rebate for
the period upto 31.03.1995, issued certain clarifications. On 15.05.1996,
however, the State Government issued another Notification in purported
exercise of power conferred on it under Sections 23 & 51-A of the
Electricity Act read with Section 21 of the General Clauses Act, to
amend the Notification dated 30.09.1991 which had been rescinded as
per Notification dated 31.03.1995. By the said Notification the
Government substituted the words “High Tension or Low Tension power
supply” by the words “High Tension/Extra High Tension or Low Tension
power supply”. The State Government further issued another
Notification dated 01.08.1996 restoring the facility of giving 25% rebate
to these three categories of Industrial consumers and made the said rebate
available from 01.08.1996 to those who had either applied or availed the
power supply as on that date.
5) By an order dated 31.03.1998, issued by the Chief Electrical
Engineer of State of Goa, the benefits of rebate granted by the State
Government were withdrawn, as it appears that the State Government did
a re-thinking over its power to grant such rebate on the Tariff. This
action of the State Government led to a spate of litigations by the
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Industrial Units in the High Court of Bombay Panaji Bench, at Goa,
wherein they contended that the benefits granted by the State
Government as a policy decision could not be withdrawn by the order
dated 31.03.1998, which was merely an administrative order and that
they were entitled to the benefits granted by the Notification dated
01.03.1996, as long as the said Notification was not withdrawn by due
process of law.
6) During the pendency of these writ proceedings before the High
Court, the State Cabinet after addressing itself to the issues raised by the
industrial units in the writ proceedings, passed a resolution to withdraw
the benefit of 25% rebate and accordingly issued a Notification dated
24.07.1998 and withdrew the rebate of 25% with effect from 01.08.1998.
By an order dated 21.01.1999, the High Court disposed of the batch of
writ petitions, inter alia holding that the Circular dated 31.03.1998
mentioned supra as invalid and inoperative and the Notification dated
24.07.1998 as legal, valid and operative, and that all petitioners therein
were entitled to 25% rebate in power tariff for the periods as indicated in
paragraph 56 of the said judgment etc.
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7) The judgment of the High Court was taken up in appeal by both
parties to this Court and this Court by an order dated 13.02.2001 declined
to interfere with the said order of the High Court and rejected both sets of
appeals.
8) Mr. Manohar Parrikar, the 1st respondent herein, in the meantime,
had moved the High Court with a Misc. Civil Application No.637 of
1999, seeking withdrawal of his writ petition with liberty to challenge the
legality or otherwise of the Notification after this Court decided the
above mentioned civil appeals filed before it against the order of the High
Court dated 21.01.1999. The High Court by its order dated 27.01.2000
rejected the said application. Mr. Manohar Parrikar had also moved the
High Court to hear his petition along with earlier set of writ petitions
disposed of by the High Court on 21.01.1999. Subsequently, the said
prayer was also withdrawn.
9) Before the High Court, the 1st respondent herein challenged the
correctness of the Notifications dated 15.05.1996 and 01.08.1996, and
sought to declare the same as null and void. He also challenged the
guidelines framed in the letter dated 12.12.1995 and sought to declare the
said circular was illegal and to quash it to the extent it goes beyond the
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scope of Notification of 1991. He also prayed for certain other reliefs,
including initiation of recovery of rebates paid by the State Government
to the beneficiaries.
10) Though the petitioner had sought many reliefs in his writ petition,
the High Court confined itself to the challenge made to the legality of the
notifications dated 15.05.1996 and 01.08.1996. Before the High Court
the 1st respondent herein contended as under:
• That the two notifications were not issued in compliance with the requirements of Article 154 read with Article 166 of the Constitution of India and the Business Rules of the Government of Goa framed by the Governor thereunder.
• That retrospective benefit of rebate in tariff given by these two notifications was not bona fide and is illegal.
• That there was no Budgetary Provisions made for these benefits to be extended during the relevant financial years.
• That the Notifications in question were not issued as is contemplated by and under Articles 154 and 166 of the Constitution of India and that they were issued only at the instance of the Minister of Power at the relevant point of time and, hence, Notifications could not be termed as the decisions of the State Government.
• That the amendment brought by the Notification dated 01.08.1996 has overridden the very scope of the Notification dated 30.09.1991 which is impermissible in law.
• That the Notification dated 15.05.1996 could not have been issued when the Notification dated 30.09.1991 was already rescinded by
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Notification dated 31.03.1995 and no life could have been infused into the said notification when it did not exist.
• Addition to the said notification of Extra High Tension consumers with retrospective effect from 01.10.1991 was beyond the scope of the Notification dated 30.09.1991.
11) The said writ petition was contested by the 2nd respondent, who was
the power Minister at the relevant point of time. He mainly contended
that there was no illegality in the said Notifications which have been
issued by following the prescribed procedure in the normal course of
business of the Government with a view to promote industrial growth of
the State so as to generate more employment opportunities and, therefore,
there was nothing improper or illegal about it. It was also contended by
the 2nd respondent therein that even if the said notifications were held
to be contrary to the provisions of Article 166 of the Constitution, the
said Rules are only directory and failure to comply with them did not
vitiate the Notifications and in any event, if it was realized by the
State Government that these Notifications were issued contrary to the
Provisions of Article 166 nothing prevented the State Government
from withdrawing them and the fact that no such action was taken by
the State Government for almost two years itself indicated that the
State Government was satisfied with the legality of the Notifications.
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The respondent also raised a preliminary objection regarding the
maintainability of the Writ Proceedings on the ground, that, once the
Notifications impugned have been authenticated as per the Business
Rules, they are immune from any challenge and there cannot be a
situation where respondent No.1, who at the relevant point of time, was
the Chief Minister of Goa, would be contesting against the action of the
State Government. It was also contended that the petition lacked bona
fides and was moved only to settle political scores and to gain political
mileage. The fact that contradictory stands were taken by the State
Government by filing two affidavits of the Chief Electrical Engineer
itself showed that the State Government walked into the shoes of the 1st
respondent herein and that the Government cannot support the challenge
to the Notifications issued by it and even if the petition was pro bono
when filed, it ceased to be so after the respondent No.1 herein took over
as the Chief Minister of the State of Goa. The further contention
advanced was that the High Court, having conclusively upheld the
validity of these two notifications in its judgment dated 21.01.1999,
cannot re-examine the same, more so, in view of confirmation of the said
judgment by this Court in its Order dated 13.01.2001. The 2nd respondent
therefore sought dismissal of the Writ Petition. A number of judgments
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were cited and relied upon by the 2nd respondent in support of his case
before the High Court. The other parties including the interveners also
supported the 2nd respondent therein, on the issue of maintainability and
further addressed arguments based on the principles of res judicata and
the concept of merger of the judgment of the High Court dated
21.01.1999 with the judgment of this Court dated 13.01.2001. On these
premise the respondents sought dismissal of the Writ Petition. It appears
from the pleadings before us, that, the High Court had permitted certain
Companies including the M.R.F Ltd, to come on record as interveners
and oppose the reliefs sought in the Writ Petition.
12) The High Court by its judgment dated 19/24.04.2001 impugned
herein allowed the writ petition in part by holding that the Notifications
dated 15.05.1996 & 01.08.1996 could not be termed as Notifications
issued by the State Government on account of Non Compliance of the
Rules of Business framed under Article 166 (3) of the Constitution of
India and therefore non-est and void-ab-initio and that the consequential
actions based on these two notifications are null and void.
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13) Aggrieved by the said judgment of the High Court, the Appellant
[M.R.F. Ltd.] and others are before us in Civil Appeal Nos. 4220 of
2002, 4213 of 2002 and 4218 of 2002.
14) In Civil Appeal Nos. 4219 of 2002, 4214 of 2002 and 4217 of
2002, the appellants – M/s M.R.F. Limited, Goa Glass Fibre Limited and
Alcon Cement Company Limited are questioning the correctness of
judgment of the High Court in partly allowing the Writ Petition Nos. 364
of 1999 and 277 of 1999 and dismissing the Writ Petition No. 254 of
1999 respectively.
15) The facts in Civil Appeal No. 4219 of 2002 are :– Appellant
applied for power supply connection for setting up a factory in the State
of Goa on 03.10.1991. On 02.09.1992, appellant was supplied electricity
for the first time. Sometime in October 1996, the Executive Engineer
had acknowledged that the appellant is entitled for 25% rebate as
provided in the notification. The amount of rebate was computed at Rs.
1,04,70,762 for the period from 02.09.1992 to 01.09.1996 and it was
further stated that the amount of arrears be credited in 60 installments
w.e.f. September, 1996 and each installment was of Rs. 1,74,513. The
respondent had adjusted an amount of Rs. 53,78,594 as against the bills
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from September, 1996 to August, 1997 and further adjustment of Rs.
31,41,234 was also done subsequently thus leaving a balance of Rs.
73,29,528. The benefit of rebate was denied to the appellant for the
remaining period on the basis of the notification dated 31.3.1998,
whereby the extension of rebate in tariff was suspended. Pursuant to the
judgment dated 21.1.1999, the appellant raised a fresh demand for rebate
before the respondent no. 2 and as they failed to succeed, they
approached the High Court for directions to seek implementation of the
said judgment.
16) The present appeal is filed against the High Court’s order dated
24.04.2001 and the letter issued on 25.05.2001 by the Department of
Power to the appellant herein asking for refund of the rebate of Rs.
1,11,35,738 in one installment on or before 15.6.2001 pursuant to the
order dated 24.4.2001.
17) The facts in Civil Appeal No.4214 of 2002 are :- The appellant –
Goa Glass Fibre Ltd. - has set up a manufacturing plant at Colvale,
Bardez Goa and it had applied for electric power connection on
18.7.1994. Pursuant to the agreement signed on 7.12.1995 between
the appellant and the respondent no. 2, the appellant’s factory was
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given power supply for the first time on 16.3.1996. The appellant
made a representation to respondent no. 2 on or about 3.7.1996 for the
benefit of 25% rebate in tariff and another reminder was sent in that
regard on 27.11.1996. The claim for rebate was made on the basis of
the government notification dated 30.09.1991, 15.05.1996 and
01.08.1996. Pursuant to the Notification dated 01.08.1996, 25%
rebate to this industry was granted w.e.f. February, 1997 along with
the arrears of installment @ Rs. 1,24,520. Such rebate was adjusted in
the monthly bill. This rebate was withdrawn by issuing a circular
dated 31.3.1998. This circular was challenged in the High Court. The
High Court in its judgment dated 21.01.1999, held the circular dated
31.3.1998 as invalid and inoperative. The appellant filed a Writ
Petition No. 254 of 1999 in the High Court praying for the restoration
of the 25% rebate.
18) The facts in Civil Appeal No.4217 of 2002 are :- The Alcon
Cement Company Limited applied for power supply on 17.9.1992 and
entered into an agreement with the respondent no.2 for supply of power
on 29.9.1993. The appellant’s factory at Surla in the State of Goa was
given electricity supply for the first time on 1.3.1994. Sometime in
October 1996, the Executive Engineer acknowledged the entitlement of
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25% rebate and rebate in energy consumption was granted. The
appellant was given adjustment of 13 installments quantified in sum of
Rs. 2,90,342/- leaving a balance of 47 installments. In addition, the
balance of subsidy for the months of March 1998 to July 1998 was
worked out at the rate of Rs.4,24,671 thus making a total sum of Rs.
14,74,755. The benefit of rebate was denied to the appellant for the
remaining period on the basis of the notification dated 31.3.1998,
whereby the extension of rebate in tariff was suspended. Pursuant to the
judgment dated 21.1.1999, the appellant raised a fresh demand for rebate
before the respondent no. 2 and as they failed to succeed, they
approached the High Court seeking directions to implement the said
judgment.
19) Before us the appellants urged various contentions and supported
them with various grounds and the case laws. The questions of law
according to the appellants are as under:
• Whether there is any breach of judicial discipline by the High
Court in not following it's own Judgment rendered by a Full
Bench in the Case of Kharkanis wherein the Business Rules
framed under Article 166 (3) were held to be directory in nature,
but in holding that the Rules of Business are mandatory?
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• Whether the High Court by the judgment impugned herein has
set at naught the judgment dated 21.01.1999 rendered by the
other Division Bench with reference to the same notifications
impugned in Writ Petition No. 316 of 1999, the former of which
has been affirmed by this Court by its order dated 13.02.2001 in
Civil Appeal No. 3206-07 of 1999 and others?
• Whether the appellants as consumers of power seeking rebate in
terms of the Notifications issued in the name of the Governor
which have been duly gazetted, can be estopped from seeking
relief of rebate under them on the ground that the said
Notifications were void ab initio as they were not issued in
compliance of Business Rules?
• Whether the High Court, in the writ petition filed by Manohar
Parrikar, on the basis of the files produced before it by the State
Government with Manohar Parrikar as the Chief Minister of the State
at the time of such production, erred in concluding that the impugned
notifications are non-est on the basis of such files which had also been
examined by the earlier Division bench of the High Court?
• Whether the High Court by issuing directions to effect recovery of
rebate granted on the basis of Notifications in issue has over ruled the
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decision of the earlier Division Bench which had held that relief under
the notifications would be granted up to the date of rescission of the
Notification by the Gazette dated 27.07.1998?
• Whether the High Court erred in allowing the Writ Petition of
Manohar Parrikar based on the changed stance of the State
Government contained in its affidavit dated 12.04.2001 which was
different from that which was taken by the State in the Court before
the 1st respondent herein became the Chief Minister of the State of
Goa?
• Whether the High Court was justified in allowing the Writ Petition of
Manohar Parrikar on the ground of Notifications being null and void
for want of compliance with the Business Rules while its stand before
the High Court in the present writ petition and earlier batch of writ
petitions was that the notifications impugned had been rescinded due
to financial crunch and in public interest which was upheld by the
High Court and by this Court?
• Whether the judgment impugned has been rendered in a case where
the petitioner on his becoming Chief Minister of the State drew
support of the State Government through his own Advocate General
to settle scores with his political rival the 3rd respondent herein?
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• Is there any judicial indiscipline in the High Court in not following the
judgment of this Court dated 13.02.2001 confirming the High Court
judgment dated 21.01.1999, more so in view of the consistent stand
taken by the State Government in Parrikar's case that the judgment of
the High Court, dated 21.01.1999 covered the issues therein and that
the High Court should await the order of this Court in Appeals
pending and which was eventually disposed by order dated
13.02.2001?
• Did the High Court erred in not permitting Manohar Parrikar [1st
respondent herein] to withdraw his writ petition, when he himself had
submitted that the issues in his writ petition were covered by the
judgment of the High Court dated 21.01.1999 and that the appeals
there against were pending in this Court?
20) These civil appeals are opposed by the State Government by filing
a detailed Counter Affidavit. The contentions of the State Government in
support of the impugned judgment can be summarized as under:
• That the State has a vital interest in the outcome of the proceedings
before this Court which have a bearing on the State's Finances as
an order of this Court setting aside the judgment impugned will
result in a loss of Rs. 50 Crores to the State’s Exchequer.
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• That the State has already paid an amount of about 16 crores as
rebate and it cannot afford to pay any more on account of financial
crunch faced by it and also on account of the Notifications not
being Government decision in the eyes of law, in as much as the
matter was neither placed before the State Cabinet in terms of the
Business Rules nor was the mandatory concurrence of the Finance
Department under the Business Rules obtained and the High Court
has rightly held that the Notifications cannot be termed as State
Government's decisions for want of non-compliance of mandatory
Business Rules and the decision and actions based on the
notification are therefore non-est.
• That there is no truth in the contention that the State Government
has taken stand which is inconsistent with and contradictory to the
one taken in the earlier affidavits filed in the proceedings.
• That the earlier affidavits for and on behalf of the State were filed
by Chief Electrical Engineer Nagarajan in virtual support of the
Notifications impugned. However, the said Nagarajan himself was
party to the entire matter including moving of the file, initiating the
process and that his appointment was on ad-hoc basis overlooking
the just and reasonable claims of various other senior, eligible and
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qualified candidates and that he had given benefit of rebate to an
applicant whose application had been rejected by his predecessor.
• That investigation on a police complaint lodged by the petitioner in
W.P 316 of 1999 disclosed that there was a conspiracy hatched
between the said Nagarajan and the then Power Minister at whose
instance the Notifications impugned were issued and that a charge
sheet was laid before the Special Court set up under the Prevention
of Corruption Act for offences under Section 120B of the Indian
Penal Code and other provisions of the Prevention of Corruption
Act and the said Nagarajan who filed the earlier affidavits was an
accused in the said proceedings.
• That when it comes to the involvement of public revenue and the
effect on the State's Exchequer to the tune of Rs.50 Crores, one has
to be bold enough to place the correct facts and law before the
Court and the earlier affidavits filed on behalf of the State
Government did not place before the Court correct facts of the
matter and that the affidavit of Nagarajan which did not reflect
correct position of law and did not place correct facts before the
Court should be discarded and the one filed subsequently should
not be considered as contradictory or inconsistent as correct facts
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borne out from the Government files were placed before the Court
by the said affidavits. The said affidavits also reflected the fact that
there was neither financial sanction nor was there a budgetary
provision nor was there a Cabinet approval as mandatorily required
under the provisions of Article 166 (3) of the Constitution and the
said Notifications therefore could not be said to be the decision of
the State Government in the eye of law. The affidavit dated
12.04.2001 was filed before the High Court after the State
re-examined the entire matter at the highest level and after
examining the legal aspects and as it was found that certain matters
which go to the root of the matter and as the earlier affidavits filed
before the High Court did not place all the facts emanating from
Government files and records. The said affidavit was filed
explaining the severe financial implications which the said
Notifications incurred on the State in the form of rebate which
could not be borne by the State's interest and which was
detrimental to the State's Interest, more so in view of lack or
absence of legal sanctity for the said notification. The affidavit was
filed further to disclose that there was breach of mandatory
Business Rules and to show that neither cabinet approval for the
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decision as required under law was obtained nor any budgetary
allocation made for the rebate. The affidavit was filed to explain
that the State Government could not bear liability of such
magnitude.
21) The counter-affidavit of the respondent - State herein further
reiterates the position of law flowing from various provisions of the
Constitution and the Business Rules made there under and states that the
impugned notifications did not comply with the requirements of the
Business Rule 7 and were therefore totally vitiated and did not have any
binding effect on the State Government. The decision contained in the
said Notifications could not be the decision of the State Government in
the strict and true sense of law. With these contentions the State
Government seeks to support and sustain the judgment of the High Court
against which appeal is filed in this Court.
22) A rejoinder is filed by the appellant - M.R.F Ltd. to counter
various statements made by the State Government' in its Counter
Affidavit filed in the appeal.
23) We have heard Shri F.S. Nariman, Dr. Rajeev Dhavan, Shri
L. Nageshwar Rao, Shri K.N. Bhatt and Shri Shyam Divan, the learned
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senior counsel for the parties who have advanced elaborate arguments in
support of the issues respectively raised by them in the pleadings.
24) The High Court by its judgment impugned herein has elaborately
dealt with each of the contentions of the parties before it. Before the
High Court the Writ Petition filed in public interest was opposed on
various grounds. It was preliminarily objected to and opposed on the
ground of maintainability which was dealt with by the High Court
holding as under:-
" We have no hesitation to hold that the Petition is not required to be dismissed on the ground of merger of the earlier decision dated 21st January, 1999 with the order of the Apex court or on the ground of res judicata. There is no dispute that the illegality of these Notifications were not challenged in the Petitions which came to be decided on 21st January, 1999 and, in fact, the said challenge could not have been raised for the simple reason that the Petitioners' claim was entirely based on the existence of these two Notifications. When the Petitioner moved Miscellaneous Civil Application No.637 of 1999 with the prayer to allow him to withdraw the Petition for the reasons stated therein, this court while rejecting the said application by order dated 27th January, 2000, gave the following reasoning:-
"It appears that at one stage the applicant had prayed for taking up the Writ Petition No. 316/98 along with the other batch of Writ Petitions, but the said prayer was withdrawn. In the said batch of Writ Petitions, challenge had been thrown to the decision of
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government of Goa communicated by the Chief Electrical Engineer vide Circular dated 31st March, 1998 to suspend the release of 25% rebate of power tariff to the industrial consumers. There was no challenge whatsoever to Notification dated 15th May, 1996, or Notification dated 1st August, 1996, or that the said Notifications were null and void and to nullify any effect given to them in the earlier batch of Writ Petitions which declaration is now sought by the Writ Petition No. 316/98. There was also no challenge to the guidelines framed by letter dated 12th December, 1995, which is sought to be challenged in the Writ Petition No. 316/98 on the ground that it is illegal to the extent it goes beyond the scope of 1991 Notification. No direction had been sought in the earlier batch of Writ Petitions for investigation into the grant of rebate, or for initiation of recovery proceedings against those units to whom 25% rebate had actually been paid, or adjusted, or to fix accountability of the concerned public servant, or authorities for causing loss to the State exchequer. After taking us through the Judgment, learned advocate for the applicant himself admitted that none of the declarations or directions claimed in Writ Petition No.316/98 had been sought in the earlier batch of Writ Petitions. Therefore, it cannot prima facie be said that the controversy in the earlier batch of Writ Petitions and the Writ Petition in question is the same.
In the circumstances, in our opinion, there is no case made out for permitting the applicant to withdraw the Writ Petition No.316/98. Accordingly, the application is hereby dismissed.”
There was no challenge whatsoever to the Notifications dated 15th
May, 1996 and 1st August, 1996 and the declaration now sought in the
26
instant Writ Petition was not in issue in the earlier batch of Petitions.
After taking us through the judgment, the learned senior counsel
admitted that none of the declarations or directions in Writ Petition
No.316/98 had been sought in the earlier batch of Writ Petitions.
Therefore, it cannot be said that the controversy in the earlier batch of
Writ Petitions and the present Writ Petition in question are the same.
This Order dated 17th January, 2000 has now become final, though it
was an interlocutory order rejecting Miscellaneous Civil Application
No. 637 of 1999. This Court was more than convinced that the
challenge raised in Writ Petition No. 316 of 1998 was not an issue for
consideration before it while handing down the judgment dated 21st
January, 1999, It is for these reasons, the principle of res judicata will
not be applicable in the instant case.
25) As regards the objections raised by the respondents on the basis
of concept of merger, the High Court has held that though the appeals
challenging the judgment of the High Court dated 21.01.1999 have been
dismissed by this Court, and the findings of the High Court on the
relevant issues have been impliedly confirmed and though the principle
laid down by this Court in the case of Kunhayammed Vs. State of
Kerala, [(2000) 6 SCC 359], is squarely applicable on the issue of
27
merger and the judgment dated 21.01.1999 of the High Court merged
with the order of this Court dated 13.02.2001, the concept of merger will
not come in its way in deciding the issues involved in this petition for the
reasons, that, these issues were not raised and therefore not required to
be decided by the High Court in its earlier judgment dated 21.01.1999 as
was clear from the order passed by it on 27.01.2000 in Misc. Civil
Application No. 637 of 1999. The High Court held, that, it had no
occasion to address itself on the challenge raised to the notification
impugned in the Writ Petition of Manohar Parrikar and the earlier batch
of Writ Petitions proceeded solely against the order dated 31.03.1998,
and subsequent Notification issued by the State Government on
24.07.1998. It is observed by the High Court, that, the State Government
opposed those Writ Petitions without examining the legality of the
Notifications dated 15.05.1996 and 01.08.1996 and it had contended that
the benefit of rebate was withdrawn as the State Government was facing
financial crunch and that the said benefit had been introduced as a policy
of the State Government and when it was realized by the State that it was
facing financial difficulties in extending the benefit of rebate it decided
to withdraw the same which has been upheld by the High Court in the
earlier batch of writ proceedings. The High Court therefore has
28
concluded that it cannot now be said that State Government cannot take
a stand that the Notifications impugned were issued without following
the mandatory provisions of Rules of Business or that they were not
Notifications issued by the State Government in the eyes of law. The
High Court has also observed, that if the State had no occasion to
address itself on the legality of these Notifications, it is not estopped
either from raising a challenge or supporting the challenge at an
appropriate time. It is also held by the High Court that as the 1st
respondent herein was not a party to the earlier batch of Writ Petitions
before the High Court and as his application for hearing his petition with
that batch of petitions was withdrawn, he is not estopped from
continuing with his challenge against the Notifications dated 15.05.1996
and 01.08.1996.
26) Arguments were also advanced to the effect that the State
Government should not be allowed to take contradictory stand as the
stand taken by the State Government in its two affidavits filed through
the Chief Electrical Engineer in the earlier batch of writ petitions was
conflicting with each other. The said contention was sought to be raised
by the respondents in view of the change of the Government during the
intervening period and the 1st respondent herein was the Chief
29
Minister at the relevant point of time. The High Court has repelled
these contentions by stating that the challenge to the notifications
impugned before by the 1st respondent herein in his petition cannot be
decided on the touch stone of affidavits filed even if they are
contradictory in nature and the challenge had to be decided on its own
merits, on the basis of records and the Constitutional Mandate. The
High Court has observed that in a democratic set up the decisions of
the Governments decide the destiny of the people and therefore the
validity of such decisions should be decided not on the basis of
affidavits filed by the Officers of the Governments or on incomplete
or inadequate information made available by them, but on the basis of
Constitutional provisions and Business Rules framed thereunder. The
High Court further felt that it was duty bound to examine the records
to reassure itself that the decisions purported to have been taken by
the Government are, in fact and in law, the decision of the
Government and they are in conformity with the mandate of the
Constitution. Thus the High Court has rejected the preliminary
objection as to the maintainability of the Writ Petition and proceeded
to decide the challenge made to the above mentioned two
notifications on its merits.
30
27) In our view, the principle of merger essentially refers to the
merging of the orders passed by the superior courts with that of the
orders passed by a subordinate court. This Court in the case of
Shankar Ramachandra Abhyankar Vs. Krishnaji Dattatreya Bapat
(AIR 1970 SC 1) has laid down the condition as to when there can be
a merger of the orders of the superior court with that of the orders
passed by the lower court. This Court stated, that, if any judgment
pronounced by the superior court in the exercise of its appellate or
revisional jurisdiction after issue of a notice and a full hearing in the
presence of both the parties, then it would replace the judgment of the
lower court. Thus, constituting the judgment of the superior court the
only final judgment to be executed in accordance with law by the
Court below. The merger is essentially of the operative part of the
order and the principle of merger of the order of the subordinate Court
with the order of the superior Court cannot be applied when there is
no order made by the superior Court on merits and the controversy
between the parties has not been looked into by the superior Court.
28) The issue of merger has no bearing in the facts and
circumstances of the present petitions, since, the issue that was
31
decided by the High Court in the earlier batch of Writ Petitions and
the issue that was raised and considered in the subsequent public
interest litigation is entirely different. Secondly, in our view, the
principles of res judicata is also not attracted since the issue raised
and considered in the subsequent public interest litigation had not
been raised and considered in the earlier round of litigation. It would
be worthwhile to recall the observations made by this Court in the
case of Madhvi Amma Bhawani Amma and Ors. Vs. Kunjikutty Pillai
Meenakshi Pillai and Ors. (2000) 6 SCC 301, wherein the Court has
observed that in order to apply general principle of res judicata, Court
must find, whether an issue in a subsequent suit, was directly and
substantially in issue in the earlier suit or proceedings, was it between
the same parties, and was it decided by such Court. Thus, there
should be an issue raised and decided, not merely a finding on any
incidental question for reaching such a decision. So, if such issue is
not raised and if on any other issue, if, incidentally any finding is
recorded, it would not come within the periphery of principle of res
judicata. However, Shri K.N. Bhatt, learned Senior Counsel
appearing for the former Power Minister, would submit that the
principles of res judicata and constructive res judicata bars the
32
exercise of jurisdiction by the High Court as there is a bar not only on
issues directly raised in a previous lis but the issue that ought to have
been raised. It is further submitted that the record of decision
culminating in notification dated 24.03.1998 was available and
produced before the High Court in previous writ petitions and the
same Finance Secretary who had opined in his cabinet note that Rules
of Business stood violated due to non-consultation with Finance
department had filed affidavit in previous Writ Petitions on the
decision to issue notification dated 24.07.1998. Therefore, the
learned senior counsel would contend that the High Court has erred in
deciding this issue against this respondent. In aid of this submission,
the learned senior counsel has pressed into service the observations
made by this Court in the case of State of Karnataka vs. All India
Manufacturer Organization and Others, [(2006) 1 SCC 32].
29) We are not impressed by the submission of the learned senior
counsel Shri K.N. Bhatt. In our view, the subject matter of earlier
Writ Petitions was completely different and distinct from the public
interest litigation filed by Mr. Manohar Parrikar. In the earlier Writ
Petitions, the challenge was against notification and the circulars
issued by the State Government and in the present Writ Petitions the
33
High Court was primarily concerned with validity or otherwise of the
notifications dated 15.5.1996 and 01.08.1996. Therefore, we are of
the view that the reasoning and conclusions reached by the High
Court, on the aforesaid issue is in accordance with law and in
accordance with the principles laid down by this Court. Therefore,
we agree with the conclusion reached by the High Court.
30) The appellants herein have raised an issue with regard to the
nature of Business Rules framed by the Government of Goa i.e.
whether these Rules are directory or mandatory. Indeed it is their
principal contention. Before the High Court also, their contention
was that the Rules of Business of the State of Goa were directory and
not mandatory and failure to comply with such Rules will not nullify
the decision taken by the State Government. Shri F.S. Nariman,
learned senior counsel submitted that it is now settled law, that,
violation of conduct of Business Rules does not vitiate the decision or
order, since the Rules of Business are only directory and not
mandatory. The learned senior counsel has invited our attention to the
decision of this court in the case of Dattatreya Moreshwar Pangarkar
vs. State of Bombay – [(1952) SCR 612]. In the said decision, the
court has observed :
34
“It is well settled that generally speaking the provisions of a statute creating public duties are directory and those conferring private rights are imperative. When the provisions of a statute relate to the performance of a public duty and the case is such that to hold null and void acts done in neglect of this duty would work serious general inconvenience or injustice to persons who have no control over those entrusted with the duty and at the same time would not promote the main object of the legislature, it has been the practice of the courts to hold such provisions to be directory only, the neglect of them not affecting the validity of the acts done. The considerations which weighed with Their Lordships of the Federal Court in the case referred to above in the matter of interpretation of Section 40(1)of the 9th Schedule to the Government of India Act, 1935, appear to me to apply with equal cogency to Article 166 of the Constitution. The fact that the old provisions have been split up into two clauses in Article 166 does not appear to me to make any difference in the meaning of the article. Strict compliance with the requirements of Article 166 gives an immunity to the order in that it cannot be challenged on the ground that it is not an order made by the Governor. If, therefore, the requirements of that article are not complied with, the resulting immunity cannot be claimed by the State. This, however, does not vitiate the order itself. The position, therefore, is that while the Preventive Detention Act requires an executive decision, call it an order or an executive action, for the confirmation of an order of detention under Section 11(1) that Act does not itself prescribe any particular form of expression of that executive decision. Article 166 directs all executive action to be expressed and authenticated in the manner therein laid down but an omission to comply with those provisions does not render the executive action a nullity.
35
31) Reference is also made to the decision of this Court in Gulabrao
Keshavrao Patil and Ors. Vs. State of Gujarat (1996) 2 SCC 26. It was
noted as follows:
“Article 166(1) and (2) expressly envisage authentication of all the executive action and shall be expressed to be taken in the name of the Governor and shall be authenticated in such manner specified in the rules made by the Governor. Under Article 166(3), the Governor is authorised to make the rules for the more convenient transaction of the business of the Government of the State, and for the allocation among Ministers of the said business insofar as it is not a business with respect to which the Governor is by or under the Constitution required to act in his discretion. In other words, except in cases when the Governor in his individual discretion exercises his constitutional functions, the other business of the Government is required to be conveniently transacted as per the Business Rules made by Article 166(3) of the Constitution. If the action of the Government and the order is duly authenticated as per Article 166(2) and the Business Rule 12, it is conclusive and irrebuttable presumption arises that decision was duly taken according to Rules.”
32) Mr. F.S. Nariman next relied upon the decision of this Court in R.
Chitralekha and Others vs. State of Mysore, [1964 (6) SCR 368],
wherein this Court has stated that it is “settled law” that provisions of
Article 166 of the Constitution are only directory and not mandatory in
character. And if they are not complied with it can be established as a
36
question of fact that the impugned order was in fact issued by the
Governor.”
33) In Haridwar Singh Vs. Bagun Sumburui, [(1973) 3 SCC 889], it
was noted as follows.
“Several tests have been propounded in decided cases for determining the question whether a provision in a statute, or a rule is mandatory or directory. No universal rule can be laid down on this matter. In each case one must look to the subject-matter and consider the importance of the provision disregarded and the relation of that provision to the general object intended to be secured. Prohibitive or negative words can rarely be directory and are indicative of the intent that the provision is to be mandatory. Where a prescription relates to performance of a public duty and to invalidate acts done in neglect of them would work serious general inconvenience or injustice to persons who have to control over those entrusted with the duty, such prescription is generally understood as mere instruction for the guidance of those upon whom the duty is imposed.”
34) In Montreal Street Rely Co. vs. Normandin – 1917 A.C. 170, it is
held :
“The statutes contain no enactment as to what is to be the consequence of nonobservance of these provisions. It is contended for the appellants that the consequence is that the trial was coram non judice and must be treated as a nullity.
37
It is necessary to consider the principles which have been adopted in construing statutes of this character, and the authorities so far as there are any on the particular question arising here. The question whether provisions in a statute are directory or imperative has very frequently arisen in this country, but it has been said that no general rule can be laid down, and that in every case the object of the statute must be looked at. The cases on the subject will be found collected in Maxwell on Statutes, 5th ed. P. 596 and following pages. When the provisions of a statute relate to the performance of a public duty and the case is such that to hold null and void acts done in neglect of this duty would work serious general inconvenience, or injustice to persons who have no control over those entrusted with the duty, and at the same time would not promote the main object of the Legislature, it has been the practice to hold such provisions to be directory only, the neglect of them, though punishable not effecting the validity of the acts done.” (emphasis supplied)
35) In R v Immigration Appeal Tribunal Ex parte Jeyeanthan 1999 (3)
AER 231, it is observed :
“The issue is of general importance and has implications for the failure to observe procedural requirements outside the field of immigration. The conventional approach when there has been non-compliance with a procedural requirement laid down by a statute or regulation is to consider whether the requirement which was not complied with should be categorised as directory or mandatory. If it is categorised as directory it is usually assumed it can be safely ignored. If it is categorised as mandatory then it is usually
38
assumed the defect cannot be remedied and has the effect of rendering subsequent events dependent on the requirement a nullity or void or as being made without jurisdiction and of no effect. The position is more complex than this and this approach distracts attention from the important question of what the legislator should be judged to have intended should be the consequence of the non-compliance. This has to be assessed on a consideration of the language of the legislation against the factual circumstances of the non-compliance. In the majority of cases it provides limited, if any, assistance to inquire whether the requirement is mandatory or directory. The requirement is never intended to be optional if a word such as 'shall' or 'must' is used.
A requirement to use a form is more likely to be treated as a mandatory requirement where the form contains a notice designed to ensure that a member of the public is informed of his or her rights, such as a notice of a right to appeal. In the case of a right to appeal, if, notwithstanding the absence of the notice, the member of the public exercises his or her right of appeal, the failure to use the form usually ceases to be of any significance irrespective of the outcome of the appeal. This can confidently be said to accord with the intention of the author of the requirement.
There are cases where it has been held that even if there has been no prejudice to the recipient because, for example, the recipient was aware of the right of appeal but did not do so, the non- compliance is still fatal. The explanation for these decisions is that the draconian consequence is imposed as a deterrent against not observing the requirement. However even where this is the
39
situation the consequences may differ if this would not be in the interests of the person who was to be informed of his rights.
Because of what can be the very undesirable consequences of a procedural requirement which is made so fundamental that any departure from the requirement makes everything that happens thereafter irreversibly a nullity it is to be hoped that provisions intended to have this effect will be few and far between. In the majority of cases, whether the requirement is categorised as directory or mandatory, the tribunal before whom the defect is properly raised has the task of determining what are to be the consequences of failing to comply with the requirement in the context of all the facts and circumstances of the case in which the issue arises. In such a situation that tribunal's task will be to seek to do what is just in all the circumstances (see Brayhead (Ascot) Ltd v Berkshire CC [1964] 1 All ER 149, [1964] 2 QB 303 applied by the House of Lords in London and a Clydesidc Estates Ltd v Aberdeen DC [1979] 3 All ER 876, [1980] lWLR 182).
By contrast, a requirement may be clearly directory because it lays down a time limit but a tribunal is given an express power to extend the time for compliance. If the tribunal grants or refuses an extension of time the position is clear. If the time limit is extended the requirement is of no Significance. If an extension is refused the requirement becomes critical. It may, for example, deprive a member of the public of a right to appeal which if exercised in time would have been bound to succeed. In the latter situation a directory requirement has consequences which are as significant as any mandatory requirement.
40
A far from straightforward situation is where there is a need for permission to appeal to a tribunal but this is not appreciated at the time. The requirement is mandatory in the sense that the tribunal or the party against whom the appeal was being brought would have been entitled to object to the appeal proceeding without the permission and if they had done so the appeal would not have been accepted. However, what is the position if because they were unaware of the existence of the requirement no objection is made and the appeal is heard and allowed? Is the appellant, when the mistake is learnt of, to be deprived of the benefits of the appeal? If the answer is Yes the result could be very unjust. This would be especially so, if in fact the tribunal in error had told the appellant that permission is not needed and he would have been in time to make the application if he had not been misinformed. Could it have been the intention of the author of the requirement that the requirement should have the effect of depriving the appellant of the benefit of his appeal? Clearly not. In such a situation the non-compliance would almost inevitably be regarded as being without significance. It must be remembered that procedural requirements are designed to further the interests of justice and any consequence which would achieve a result contrary to those interests should be treated with considerable reservation.”
36) In Attorney General’s Reference (No 3 of 1999), 2001(1) AER
577, it is held :
“My Lords, I acknowledge at once that reasonable minds may differ as to the correct interpretation of a subsection which has no parallel in the 1984 Act or any other statute. Nevertheless, there do seem to be secure footholds which may lead to a tolerably clear answer. It is
41
not along the route adopted by the prosecution of asking whether the relevant provision is mandatory or directory. In London and Clydeside Estates Ltd. Vs. Aberdeen DC [1979] 3 All ER 876 at 882- 884, [1980] 1 WLR 182 at 188-190, Lord Hailsham of St Marylebone L.C. considered this dichotomy and warned against the approach 'of fitting a particular case into one or other of mutually exclusive and starkly contrasted compartments'. In R v Immigration Appeal Tribunal, ex p Jeycanthan [1999J 3 All ER 231 at 237, [2000] 1 WLR 354 at 360, Lord Woolf MR, now Lord Chief Justice, echoed this warning and held that it is 'Much more important ... to focus on the consequences of non- compliance’. This is how I will approach the matter.”
37) In R v Sekhon and others, 2003(3) AER 508, it is observed :
“25. There is no doubt that difficulties for courts exist in applying the distinction between mandatory requirements on the one hand, and directory requirements on the other. Even if the terms `directory’ and `mandatory’ are not used the problem remains of answering the question : what is the effect of non-compliance with procedural requirements? What is necessary as indicated by Lord Campbell LC in Liverpool Borough Bank v. Turner (1861) 30 LJ Ch 379 at 381, 45 ER 715 at 718, is `to try to get at the real intention of the legislature, by carefully attending to the whole scope of the statute to be construed.”
38) Reference can be made to certain passages from HALSBURY’S
Laws of England, 4th Edition Re issue Vol. 44(1) at para 1237 and 1238 :
42
1237. Substantive and procedural enactments. A distinction is drawn between enactments that have substantive effect and those that are merely procedural. Here 'substantive' means having to do with the substance of the law, in particular the nature and existence of legal rights, powers or duties, whereas procedure is concerned with formalities and technicalities, rather than substance. A procedural change is expected to improve matters for everyone concerned (or at least to improve matters for some, without inflicting detriment on anyone else who uses ordinary care, vigilance and promptness).
The distinction governs such questions as whether a statutory requirement is mandatory or merely directory", whether the effect of an enactment is retrospective' and when a limitation period begins to run.
The question may be whether, on the facts of the instant case, the enactment is substantive or merely procedural, bearing in mind that an enactment may be substantive in the light of some facts but merely procedural on others. Another use of the term 'substantive' is to indicate a 'permanent' provision of an Act, in contrast to merely temporary or transitional provisions.
1238. Mandatory and directory enactments. The distinction between mandatory and directory enactments concerns statutory requirements and may have to be drawn where the consequence off ailing to implement the requirement is not spelt out in the legislation. The requirement may arise in one of two ways. A duty to implement it may be imposed directly on a person; or legislation may govern the doing of an act or the carrying on of an activity, and compel the person doing the act or carrying on the activity to implement the requirement as part of a
43
specified procedure. The requirement may be imposed merely by implication.
To remedy the deficiency of the legislature in failing to specify the intended legal consequence of non- compliance with such a requirement, it has been necessary for the courts to devise rules. These lay down that it must be decided from the wording of the relevant enactment whether the requirement is intended to be mandatory or merely directory. The same requirement may be mandatory as to some aspects and directory as to the rest. The court will be more willing to hold that a statutory requirement is merely directory if any breach of the requirement is necessarily followed by an opportunity to exercise some judicial or official discretion in a way which can adequately compensate for that breach. Provisions relating to the steps to be taken by the parties to legal proceedings (using the term in the widest sense) are often construed as mandatory. Where, however, a requirement, even if in mandatory terms, is purely procedural and is imposed for the benefit of one party alone, that party can waive the requirement. Provisions requiring a public authority to comply with formalities in order to render a private individual liable to a levy have generally been held to be mandatory.
Requirements are construed as directory if they relate to the performance of a public duty, and the case is such that to hold void acts done in neglect of them would work serious general inconvenience or injustice to persons who have no control over those entrusted with the duty, without at the same time promoting the main object of the legislature. This is illustrated by many decisions relating to the performance of public functions out of time, and by many relating to the failure of public officers to comply with formal requirements. On the other hand, the view that provisions conferring private
44
rights have been generally treated as mandatory is less easy to support; the decisions on provisions of this type appear, in fact, to show no really marked leaning either way.
If the requirement is found to be mandatory, then in a case where a duty to implement it is imposed directly on a person, non-compliance will normally constitute the tort of breach of statutory duty, while in a case where it is to be implemented as a part of a specified procedure, non-compliance will normally render the act done invalid. If the requirement is found to be directory only then in either case the non-compliance will be without direct legal effect, though there might be indirect consequences such as an award of costs against the offender. It has been said that mandatory provisions must be fulfilled exactly, whereas it is sufficient if directory provisions are substantially fulfilled.
Where the requirement is complied with at the relevant time, the act done is not vitiated by later developments which, had they occurred before that time, would have meant that the duty should have been performed in a different way.”
39) Per contra, Dr. Rajeev Dhavan and Shri Shyam Divan, learned
Senior Counsel for respondents, apart from others, submitted that there
can be no universal rule with regard to the violation of the Rules of
Business and each case must be decided on facts; where the Rules of
Business contain prohibitive or negative words, they are indicative of the
intent that the provision is mandatory; in matters concerning revenue or
finance rigorous observance of the rules is essential; when the cabinet
45
alone is competent to take a decision or where the finance department
has conveyed its disagreement or where there is no prior consultation
with the finance department, the decision of the individual minister is
liable to be quashed; where the Rules of Business have not been
complied with, then the decision/communication cannot be termed as a
Government decision; and an individual functionary cannot by-pass the
Rules of Business and the requirement for certain matters to be placed
before the Council of Ministers. It is further submitted that the decision
on which reliance is placed by learned senior counsel Shri F.S. Nariman
does not specifically answer the issue whether the Rules of Business
framed under Article 166(3) of the Constitution is mandatory or directory
and in fact all those decisions are rendered in the context of Article
166(1) and (2) of the Constitution and the Courts have held that, the form
of expression and authentication are only directory, and not mandatory.
In aid of their submission, the learned senior counsel relies on the
observations made in the following decisions : -
40) In State of Kerala vs. A. Lakshmikutty, [(1986) 4 SCC 632], it is
held :
“It must therefore follow that unless and until the decision taken by the Council of Ministers on January 30, 1985 was translated into action by the
46
issue of a notification expressed in the name of the Governor as required by Article 166(1), it could not be said to be an order of the State Government. Until then, the earlier decision of the Council of Ministers was only a tentative one and it was therefore fully competent for the High Court (sic State Government) to reconsider the matter and come to a fresh decision.” (pr. 41, pp. 659)
41) In CBI vs. Ravi Shankar Srivastava, [(2006) 7 SCC 188], it is
observed :
“13…..has been rightly submitted by learned counsel for the appellant, there is no notification revoking the earlier notification. The letter on which great emphasis has been laid by Respondent 1 and highlighted by the High Court, the authority to write the letter has not been indicated. It has also not been established that the person was authorised to take a decision. In any event, the same does not meet the requirements of Article 166 of the Constitution. The letter is not even conceptually a notification. The High Court was, therefore, not justified in holding that there was a notification rescinding the earlier notification.” (pr. 13, pp. 200)
42) In Punjab State Industrial Development Corpn. Ltd. vs. PNFC
Karamchari Sangh, [(2006) 4 SCC 367], it is held :
“11. Reliance was placed on the so-called order of the Chief Minister permitting PSIDC to raise funds in order to meet the liability of PNFC towards salary of its workers for at least six months. We have carefully perused the note of the Chief Minister dated 25-8-2001. The said note cannot be said to be an order of the State Government and therefore is not binding on PSIDC. The orders of the State Government are issued in a prescribed
47
manner and the note dated 25-8-2001 cannot be treated as one.” (pr.11, pp. 371)
43) In State of Bihar vs. Kripalu Shankar, [(1987) 3 SCC 34], it is stated
:
“15. Article 166(1) requires that all executive action of the State Government shall be expressed to be taken in the name of the Governor. This clause relates to cases where the executive action has to be expressed in the shape of a formal order or notification. It prescribes the mode in which an executive action has to be expressed. Noting by an official in the departmental file will not, therefore, come within this article nor even noting by a Minister. Every executive decision need not be as laid down under Article 166(1) but when it takes the form of an order it has to comply with Article 166(1). Article 166(2) states that orders and other instruments made and executed under Article 166(1), shall be authenticated in the manner prescribed. While clause (1) relates to the mode of expression, clause (2) lays down the manner in which the order is to be authenticated and clause (3) relates to the making of the rules by the Governor for the more convenient transaction of the business of the Government. A study of this article, therefore, makes it clear that the notings in a file get culminated into an order affecting right of parties only when it reaches the head of the department and is expressed in the name of the Governor, authenticated in the manner provided in Article 166(2).” (pr. 15, pp. 43)
44) In Haridwar Singh vs. Bagun Sumbrui, [(1973) 3 SCC 889], Rule
10 had been formulated under Article 166(3), it is observed :
“16. In this case, we think that a power has been given to the Minister in charge of the Forest Department to do an act which concerns the
48
revenue of the State and also the rights of individuals. The negative or prohibitive language of rule 10(1) is a strong indication of the intent to make the Rule mandatory. Further, rule 10(2) makes it clear that where prior consultation with the Finance Department is required for a proposal, and the department on consultation, does not agree to the proposal, the department originating the proposal can take no further action on the proposal. The cabinet alone would be competent to take a decision. When we see that the disagreement of the Finance Department with a proposal on consultation, deprives the department originating the proposal of the power to take further action on it, the only conclusion possible is that prior consultation is an essential pre-requisite to the exercise of the power.” (pr. 16, pp. 896)
45) In Dattatraya Moreshwar vs. State of Bombay, [1952 SCR 612] at
pp. 624-65, per Das, J. :
“The fact that the old provisions have been split up into two clauses in Article 166 does not appear to me to make any difference in the meaning of the article. Strict compliance with the requirements of Article 166 gives an immunity to the order in that it cannot be challenged on the ground that it is not an order made by the Governor. If, therefore, the requirements of that article are not complied with, the resulting immunity cannot be claimed by the State. This, however, does not vitiate the order itself. The position, therefore, is that while the Preventive Detention Act requires an executive decision, call it an order or an executive action, for the confirmation of an order of detention under Section 11(1) that Act does not itself prescribe any particular form of expression of that executive decision. Article 166 directs all executive action to be expressed and authenticated in the manner therein laid down but an omission to comply with
49
those provisions does not render the executive action a nullity. Therefore, all that the procedure established by law requires is that the appropriate Government must take a decision as to whether the detention order should be confirmed or not under Section 11(1). That such a decision has been in fact taken by the appropriate Government is amply proved on the record.”
Evidence can be led to show that these actions are attributable to the
government. But Article 166(3) is not verificatory and has to be followed.
Even in this case at pp. 632-633, as per Mukherjea, J., it is held :
“I agree with the learned Attorney General that non-compliance with the provisions of either of the clauses would lead to this result that the order in question would lose the protection which it would otherwise enjoy, had the proper mode for expression and authentication been adopted.”
46) In Bachhittar Singh vs. State of Punjab, [1962 Supp (3) SCR 713] :
“Rules of business under Article 166(3) required Revenue Minister to make the order against the petitioner, but the same was done by the Chief Minister. The said order of the CM was rescued by another rule of business which allowed him to call any fine before him. No mention of Article 166(3) being directory or mandatory.”
47) In State of Sikkim vs. Dorjee Tshering Bhutia, [(1991) 4 SCC 243],
it is observed :
“14…..The government business is conducted under Article 166(3) of the Constitution in accordance with the Rules of Business made by the
50
Governor. Under the said Rules the government business is divided amongst the ministers and specific functions are allocated to different ministries. Each ministry can, therefore, issue orders or notifications in respect of the functions which have been allocated to it under the Rules of Business.”
48) In Gulabrao Keshavrao Patil vs. State of Gujarat, [(1996) 2 SCC
26], it is held :
“14….It would, therefore, be clear that the decision of a Minister under the Business Rules is not final or conclusive until the requirements in terms of clauses (1) and (2) of Article 166 are complied with. Before the action or the decision is expressed in the name of the Governor in the manner prescribed under the Business Rules and communicated to the party concerned it would always be open by necessary implication, to the Chief Minister to send for the file and have it examined by himself and to take a decision, though the subject was allotted to a particular Minister for convenient transaction of the business of the Government. The subject, though exclusively allotted to the Minister, by reason of the responsibility of the Chief Minister to the Governor and accountability to the people, has implied power to call for the file relating to a decision taken by a Minister. The object of allotment of the subject to a Minister is for the convenient transaction of the business at various levels through designated officers.” (pr. 14, pp.35)
49) Dr. Rajeev Dhavan, learned senior counsel fairly submits, that, even
if Article 166(3) were to be held directory, substantial compliance of the
51
same would be required. In support of this contention, the learned senior
counsel relies on the following decisions of this Court :
• Bannari Amman Sugars Ltd. vs. Commercial Tax Office (2005) 1 SCC 625.
• R. Chitralekha vs. State of Mysore (1964) 6 SCR 368
• State of U.P. vs. Om Prakash Gupta (1969) 3 SCC 775
• Dattatraya Moreshwar vs. State of Bombay 1952 SCR 612
50) The summary of the arguments canvassed by learned senior
counsel Shri F.S. Nariman is that, the Rules of Business framed under
Article 166(3) of the Constitution is only directory and by no stretch of
imagination, it can be said to be mandatory and, therefore, non
compliance of the Rules of Business cannot be declared as illegal or void
ab-initio. In justification of the judgment of the Bombay High Court, it is
the stand of Dr. Rajeev Dhawan, learned senior counsel that at-least
some of the provisions of Rules of Business framed by Govt. of Goa are
mandatory and non-observation of the same would vitiate the
circulars/orders/notifications etc.
51) In order to appreciate the rival contentions canvassed by learned
senior counsels, it would be appropriate, to extract Article 166 of the
Constitution of India and the same is as under:
52
“Article 166 Conduct of business of the Government of a State - (1) All executive action of the Government of a State shall be expressed to be taken in the name of the Governor.
(2) Orders and other instruments made and executed in the name of the Governor shall be authenticated in such manner as may be specified in rules to be made by the Governor, and the validity of an order or instrument which is so authenticated shall not be called in question on the ground that it is not an order or instrument made on executed by the Governor.
(3) The Governor shall make rules for the more convenient transaction of the business of the Government of the State, and for the allocation among Ministers of the said business insofar as it is not business with respect to which the Governor is by or under this Constitution to act in his discretion.”
52) Clause (1) of Article 166 of the Constitution says, that, whenever
executive action is to be taken by way of an order or instrument, it shall
be expressed to be taken in the name of the Governor in whom the
executive power of the State is vested. Under Clause (2), the orders and
instruments made and executed in the name of the Governor shall be
authenticated in the manner specified in the rules. Under Clause (3) of
Article 166 of the Constitution, the Governor is authorized to make rules
for the more convenient transaction of business of the Government of the
State and for the allocation among its Ministers of the business of
53
Government. All matters excepting those in which the Governor is
required to act in his discretion have to be allocated to one or the other of
the Ministers on the advice of the Chief Minister. Apart from allocating
business amongst Ministers, the Governor can also make rules on the
advice of the Council of Ministers for more convenient transaction of
business.
53) In the case on hand, we are required to examine the contentions of
the appellants on this issue with reference to the Business Rules framed
by Governor of Goa under Article 166 (3) of the Constitution of India.
Rule 7 (2) of the Business Rules of the Government of Goa states, that,
a proposal which requires previous concurrence of Finance Department
under the said Rule, but in which Finance Department has not concurred,
may not be proceeded with, unless the Council of Ministers has taken a
decision to that effect. The wordings of this Rule are different from the
provisions of Rule 9 of the Business Rules of Maharashtra and have to
be read in context with the provisions of Rule 3 of the Business Rules of
Government of Goa which states that the business of the Government
shall be transacted in accordance with the Business Rules. Under Rule 7
(2) thereof, the concurrence of the Finance Department is a condition
precedent. Likewise Rule 6 of the Business Rules states, that, the
54
Council of Minister shall be collectively responsible for all executive
orders passed by any Department in the name of the Governor or
contract made in exercise of the power conferred on the Governor or any
other officer subordinate to him in accordance with the Rules, whether
such orders or contracts are authorized by an individual minister on a
matter pertaining to the Department under his charge or as the result of
discussion at a meeting of the Council of Minister or otherwise. This
Rule requires that an executive order issued from any department in
the name of the Governor of the State should be known to the Council
of Ministers so as to fulfill the collective responsibility of the Council
of Ministers. Further Rule 7 of the Business Rules requires that no
Department shall without the concurrence of the Finance Department
issue any order which may involve any abandonment of revenue or
involve expenditure for which no provisions have been made in the
Appropriation Act or involve any grant of land or assignment of
revenue or concession, grant, lease or licence in respect of minerals or
forest rights or rights to water, power or any easement or privilege or
otherwise have a financial implications whether involving
expenditure or not. From a combined reading of the provisions of
Rules 7, 3 and 6 of the Business Rules of the Government of Goa the
55
conclusion would be irresistible that any proposal which is likely to
be converted into a decision of the State Government involving
expenditure or abandonment of revenue for which there is no
provision made in the Appropriation Act or an issue which involves
concession or otherwise has a financial implication on the State is
required to be processed only after the concurrence of the Finance
Department and cannot be finalized merely at the level of the Minister
in charge. The procedure or process does not stop at this. After the
concurrence of the Finance Department the proposal has to be placed
before the Council of Ministers and/or the Chief Minister and only
after a decision is taken in this regard that it will result in the Decision
of the State Government. Therefore the High Court has rightly
rejected the arguments of the appellants herein based on the judgment
of the Full Bench of the High Court. The High Court has observed,
that the Rules of Business are framed in such a manner that the
mandate of the provisions of Articles 154, 163 and 166 of the
Constitution are fulfilled. Therefore, if it is held that the non-
compliance of these Rules does not vitiate the decisions taken by an
individual Minister concerned alone the result would be disastrous. In
a democratic set up the decision of the State Government must reflect
56
the collective wisdom of the Council of Ministers or at least that of
the Chief Minister who heads the Council. The fact that the decisions
taken by the Minister alone were acted upon by issuance of
Notification will not render them decisions of the State Government
even if the State Government chose to remain silent for a sufficient
period of time or the Secretary concerned to the State Government did
not take any action under Rule 46 of the Business Rules. If every
decision of an individual Minister taken in breach of Rules are treated
to be those of the State Government within the meaning of Article
154 of the Constitution, the result would be chaotic. The Chief
Minister would remain a mere figure head and every Minister will be
free to act on his own by keeping the Business Rules at bay. Further it
would make it impossible to discharge the Constitutional
responsibility of the Chief Minister of advising the Governor under
Article 163. Therefore, it is difficult to accept the contentions of the
appellants that Business Rules are directory.
54) We also subscribe to and uphold the view of the High Court that
the Business Rules 3,6,7 and 9 are Mandatory and not Directory and
any decision taken by any individual Minister in violation of them
cannot be termed as the decision of the State Government.
57
55) We are fortified in our view by several decisions of this Court.
In K.K. Bhalla vs. State of M.P., [2006 (3) SCC 581], the facts were
that the State of M.P. had allotted certain land under the Jabalpur
Development Authority (JDA) to a person at concessional rates to set
up a newspaper printing press, though the land was earmarked for
commercial use. The Court held :
“The purported policy decision adopted by the State as regards allotment of land to the newspaper industries or other societies was not a decision taken by the appropriate Ministry. If a direction was to be issued by the State to the JDA, it was necessary to be done on proper application of mind by the cabinet, the concerned Minister or by an authority who is empowered in that behalf in terms of the Rules of the Executive Business framed under Article 166 of the Constitution of India. Such a direction could not have been issued at the instance of the Chief Minister or at the instance of any other officer alone unless it is shown that they had such authority in terms of the Rules of the Executive Business of the State. We have not been shown that the Chief Minister was the appropriate authority to take a decision in this behalf.”
(emphasis supplied)
56) In State of U.P. vs. Neeraj Avasthi, [2006 (1) SCC 667], this
Court held that the power of the State Government was confined to
58
issuing directions to State Agricultural Produce Market Board on the
question of policy and observed :
“Such a decision on the part of the State Government must be taken in terms of the Constitutional scheme, i.e., upon compliance of the requirement of Article 162 read with Article 166 of the Constitution of India. In the instant case, the directions were purported to have been issued by an officer of the State. Such directions were not shown to have been issued pursuant to any decision taken by a competent authority in terms of the Rules of Executive Business of the State framed under Article 166 of the Constitution of India. …. We are therefore of the opinion that the direction by the State was not strictly in accordance with law.”
57) In Gulabrao Keshavrao Patil (supra), this Court held that a
decision of a Minister was not an order of the Government in view of
non-compliance with Article 166.
58) The decision of the Constitution Bench in Chitralekha has been
misinterpreted. In that case this Court was considering a controversy
in regard to an order which was not expressed in the name of the
Governor in terms of Article 166(1) and (2). In that context, this
Court observed that it is a settled law that the provisions of Article
166 of the Constitution are only directory and not mandatory in
character. The context clearly shows that the observation that the
59
provisions of Article 166 of the Constitution are only directory and
not mandatory, referred only to clauses (1) and (2) of Article 166 and
did not refer to clause (3) which was not under consideration at all.
Chitralekha, therefore, cannot be relied upon to support the
contention that Business Rules made under clause (3) of Article 166
are directory. We have earlier referred to all the decisions on which
reliance was placed by learned senior counsel Shri F.S. Nariman. In
our view, those decisions would not assist the appellant, since they
were all rendered in the context of interpretation of Article 166(1) and
(2) of the Constitution.
59) It is appropriate to further consider some of the Business Rules to
deal with the issue brought before us. Though the High Court in the
judgment impugned has referred to various Rules, we deem it necessary
to refer to only those which are relevant for our purpose. Rule 10 of the
Business Rule requires submission of all cases referred to in the
Schedule to the Chief Minister after consideration by the Minister in
charge so as to obtain the Chief Ministers’ orders for circulation of the
case or to bring it up for consideration at a meeting of the Council of
Ministers. Rule 13 provides that when it is decided to bring the case
before the Council, the department concerned should, unless otherwise
60
directed by the Chief Minister, prepare a memorandum indicating
precisely the salient facts of the case and points for decision and copies
thereof circulated to the Council by the Secretary. Rule 14 requires in a
case which involves or concerns more than one Department, the Minister
by previous discussion to arrive at an agreement and if such agreement is
reached the memorandum referred to in Rule 13 supra should contain the
joint recommendations of the Ministers and if no agreement is reached
the points of differences and views of each of the Minister should be
stated in the memorandum. Items No.5,9 & 30 in the Schedule to the
Rules relate to proposal which have a bearing on the Finances of the
State and which do not have the concurrence or consent of the Finance
Minister’s proposal involving important change in the policy and
practice; proposals to vary or reverse a decision previously taken by the
Council. Under Rule 16 the decisions of the Council in each case should
be recorded and placed with the records of the case after their approval
by the Chief Minister. Extracts of the decision should be sent to the
Secretary of the Department who should take necessary action
thereon. Rule 17 enables a Minister in Charge of a Department on the
basis of standing orders to give such directions as he thinks fit for
disposal of cases in his department and further requires the Secretary
61
of the Department concerned to simultaneously submit to the Chief
Minister and the Governor the statement showing the particulars of
any important cases disposed of by the Minister. Rule 20 stipulates,
that, when the subject involves or relates to more than one
Department, no order should be issued or the case be laid before the
council until the case has been considered by all the departments
involved or concerned, unless the case is one of extreme urgency. In
the case on hand, the decisions impugned involve and concern not
only the department of power but also the departments of Industries
and Finance and in view of the provisions of Rule 20, the decisions
to finalize the Notifications at his level without placing the proposal
before the Chief Minister or the Council of Minister fell out side the
purview of the Power Minister.
60) The State Government in exercise of its power conferred on it
under Section 23 read with Section 51-A of the Electricity Act issued
a Notification dated 29.06.1993, published in the Official Gazette
dated 30.06.1993, framing the revised electricity tariff for the State as
specified in the Schedule appended to the Notification. By another
Notification dated 6.12.1993, the State Government for the first time
created a new and separate category viz. Extra High Tension Supply
62
Consumers and was included as item No. 10 in the revised tariff
framed under Notification dated 29.06.1993. Pursuant to the
Notification dated 6.12.1993, the power department took a stand that
as the Notification dated 30.09.1991 had covered only the Low
Tension and High Tension Consumers of electricity and not the Extra
High Tension Consumers and the claims of the Extra High tension
consumers were rejected by specific orders passed in October 1995
i.e. after the Notification dated 31.03.1995, rescinding Notification
dated 30.09.1991 was issued and the orders rejecting their claims had
become final having not been challenged by the units. The State
Government therefore felt a need to issue certain clarifications to
process the claims of the units for grant of rebate of 25% for the
period between 1.10.1991 to 31.03.1995. While issuing such
clarification involving additional financial burden on the exchequer,
the Government was required to process them in keeping with the
requirements of the Business Rules. When the Rescinding
Notification dated 31.03.1995 was issued the rebate of 25% was
available only to Low Tension and High Tension consumers and the
Extra High Tension Consumers got deleted pursuant to the
Notification dated 6.12.1993. A decision, therefore, to include a new
63
category of consumers for grant of rebate which necessarily involved
extra financial burden on the State's finances more so by creation of a
new category retrospectively was required to be finalized only after it
was placed before the Council of Ministers or the Chief Minister in
addition to obtaining the previous concurrence of the Finance and
Industries Departments. The Notification dated 15.5.1996 which was
argued by the appellants herein to be only clarificatory had imposed
an additional burden on the State's Exchequer by introducing a new
class of consumers for grant of rebate retrospectively and it was
finalized by the Power Minister at his level. In law the proposal for
the decision leading to the Notification dated 15.5.1996 should have
been placed before the Council of Ministers or the Chief Minister and
since the same has not been done it is in violation of the Business
Rules and hence the decision is non est. Even for the sake of
arguments if it is assumed that the Notification dated 15.5.1996 was
c1arificatory in nature the same violates Rule 19 of the Business
Rules and there is nothing on record, as observed by the High Court
to show that the department concerned attempted to seek ratification
of the decision taken by the Power Minister before the Notification
dated 15.5.1996 was issued.
64
61) At this stage, we find it necessary to refer to some of the
Constitutional provisions to deal with the issue raised by the
appellants. Under Article 154 of the Constitution of India, the
Governor is vested with the Executive Power of the State and he shall
exercise them either directly or through Officers subordinate to him in
accordance with the provisions of the Constitution. The Governor is
advised by the Council of Ministers with the Chief Minister at its
head in exercise of his functions except those specifically stated in
discharge of his functions as the head of the State. The Council of
Minister is collectively responsible to the Legislative Assembly of the
State. The Rules of business framed under Article 166(3) of the
Constitution are for convenient transaction of the business of the
Government and for allocation of the business among the Ministers.
Article 166(2) of the Constitution requires the decision of the State
Government to be authenticated as per the Rules framed thereunder.
Any decision taken by the State Government therefore, reflects the
collective responsibility of the Council of Ministers and their
participation in such decision making process. The Chief Minister as
the Head of the Council of Ministers is answerable not only to the
Legislature but also to the Governor of the State. The Governor of the
65
State as the Head of the State acts with the aid and advice of the
Council of Ministers headed by the Chief Minister. The Rules framed
under Article 166 (3) of the Constitution are in aid to fulfill the
Constitutional Mandate embodied in Chapter II of Part VI of the
Constitution. Therefore, the decision of the State Government must
meet the requirement of these Rules also.
62) Before the High Court as also before us it was contended by the
appellants herein, that, the Rules framed under Article 166(3) are only
directory in character and failure to comply with them does not vitiate
the decision taken by the State Government. The High Court after
considering the various judgments cited before it has repelled the said
contention to hold that the said Rules are mandatory and non-
compliance thereof would be disastrous. The reasoning adopted by
the High Court to arrive at such a conclusion is sound and in
accordance with the constitutional mandate. The decisions of the State
Government have to be in conformity with the mandate of Article 154
an 166 of the Constitution as also the Rules framed thereunder as
otherwise such decision would not have the form of a Government
decision and will be a nullity. The Rules of Business framed under
Article 166(3) of the Constitution are for convenient transaction of the
66
business of the Government and the said business has to be transacted in
a just and fit manner in keeping with the said Business Rules and as per
the requirement of Article 154 of the Constitution. Therefore, if the
Council of Ministers or Chief Minister has not been a party to a decision
taken by an Individual Minister, that decision cannot be the decision of
the State Government and it would be non-est and void ab initio. This
conclusion draws support from the Judgment of this Court in the case of
Haridwar Singh Vs. Bagun Sambrui & ors (1973) 3 SCC 889. This Court
in the said case was dealing with the Business Rules of the State Of
Bihar framed under Article 166 (3) of the Constitution of India and the
observations of this Court on the issue apply to the case on hand in all
force. This Court observed:
" 14. Where a prescription relates to performance of a public duty and invalidate acts done in neglect of them would work serious general inconvenience or injustice to persons who have no control over those entrusted with the duty, such prescription is generally understood as mere instruction for the guidance of those upon whom the duty is imposed.
15. Where however, a power of authority is conferred with a direction that certain regulation or formality shall be complied with, it seems neither unjust nor incorrect to exact a rigorous observance of it as essential to the acquisition of the right or authority.
67
16. Further, Rule 10(2) makes it clear that where prior consultation with the Finance Department is required for a proposal, and the department on consultation does not agree to the proposal, the department originating the proposal can take no further action on the proposal. The Cabinet alone would be competent to take a decision. When we see that the disagreement of the Finance Department with a proposal on consultation, deprives the Department originating the proposal of the power to take further action on it, the only conclusion possible is that prior consultation is an essential prerequisite to the exercise of power".
63) As observed by us earlier, these observations apply equally to the
case on hand and in light of this view, we have no difficulty in holding
that the Business Rules framed under the Provisions of Article 166 (3) of
the Constitution are mandatory and must be strictly adhered. Any
decision by the Government in breach of these Rules will be a nullity in
the eyes of law.
64) It is in this legal background that the issues raised before us have
to be dealt with. The High Court has examined the files placed before it
by the State Government and noted the facts reflected by the said
records. As recorded by the High Court, the rebate of 25% in power
tariff was sought to be withdrawn by the State Government with effect
from 1.4.1995 pursuant to a Cabinet meeting held on 21.07.1994 and a
68
Notification dated 31.03.1995 was issued therefor. The 1st respondent's
motion in the State Assembly for a Calling Attention Notice evidently
moved the State Government to evolve a Scheme for grant of rebate of
25% for the period between 1.10.1991 to 31.03.1995. The Power
Minister therefore, on 08.07.1995 called upon the Chief Electrical
Engineer to formulate such a scheme who prepared accordingly a note
regarding the proposed scheme. Since the earlier Notification was
rescinded by the Notification dated 31.03.1995, a clarification was
sought from the Law Department on the extension of the period of rebate
of 25%. On 25.08.1995, a note was put up by the Law Department
indicating that the 25% rebate would be available only for the period
between 01.10.1991 to 31.03.1995 and industrial units supplied with
power on/or after 31.03.1995 would not be entitled for the same. On
14.02.1996, the Chief Electrical Engineer submitted a note containing a
proposal to amend the rebate notification requesting to extend the
benefit of the rebate of 25% to Extra High Tension consumers and
sought approval thereof. The said draft when referred to the Law
Department for its opinion, it was opined thereon that it was legally
impermissible to give retrospective effect to the proposed
Notification. However, though the said amendment was approved by
69
the then power minister, the same was not given effect to in view of
the elections scheduled on 02.05.1996. On 03.05.1996, the Power
Minister passed an order to issue the amendment Notification as by
then the elections were over and the notification dated 15.05.1996 was
accordingly issued, though the subject matter was never placed before
the Council of Ministers or the Chief Minister. The Notification was
issued solely on the directions of the Power Minister despite the
opinion of the Law Secretary that retrospective effect to the proposed
amendment could not be given as it involved additional class of
consumers of power, which is in violation of the Business Rules of
Government of Goa. Therefore the said Notification is unsustainable
and the High Court has rightly held it be non-est and as void ab initio.
65) The Power Department once again took up the subject of re-
introduction of 25% of rebate in power tariff at the instance of the
Industries Department and in view of the continued demands from the
Industrial Units for such a rebate. This was considered by the Power
department and proposal therefor was called from the Chief Electrical
Engineer. A query was also raised regarding the role of the Industries
and Electricity Departments in issuing the eligibility certificates. A note
dated 25.07.1996 submitted by the Chief Electrical Engineer indicated
70
that such certificates shall be issued by the Electricity Department as it
was that Department which was giving the subsidy. Thereafter the
Commissioner and Secretary (Power) submitted a detailed note on
30.07.1996 to the Minister of Power and the latter conveyed his approval
with the substitution of words “all industrial units who apply for availing
power on or after 1.10.1991” with the words "all industrial units who
apply or avail on or after 10.01.1991" and the rebate was to be given on
the energy charges on the prevailing tariff from time to time as against
the earlier Notification where the rebate of 25% was to be given on tariff
as per Notification dated 27.06.1988. As per the decision/approval of the
Power Minister, the Notification dated 1.08.1996 came to be issued
without there being any consultation with the Council of Ministers or
without the proposal being placed before it or the Chief Minister or
without the consultation with the Finance Department, though the draft
of the notification was referred to the Law Department before its
issuance.
66) It is also to be noted that by the Notification dated 01.08.1996 the
State Government intended to re-introduce the benefit of 25% rebate in
power tariff. If the State Government as a policy decision desired to re-
introduce the said rebate, it was imperative that the said decision
71
complied with the requirement of a Government decision and that it did
not remain a Departmental Order or Instruction. The High Court has
recorded after verifying the notes on record that the re-introduction of
rebate was initiated at the instance of Industries Department and that the
proposal for re-introduction attracted the provisions of Rules 9 & 10 of
the Business Rules and it did not seek the concurrence of the Finance
Department. From the file produced before it the High Court has found
that the decision was finalized by the Power Minister at his level without
any reference to the Council of Ministers or the Chief Minister. The
High Court has also referred to the Statement in writing given by the
Chief Minister to the Investigating Officer during the course of
investigation launched pursuant to the complaint given by the 1st
respondent, that the Power Minister at no point of time had placed the
proposal regarding decisions dated 15.5.1996 and 1.8.1996. This apart,
from the records the High Court finds that the agency to certify the
eligibility of industrial units for concessional tariff was yet to be
identified and the issue whether the rebate for the period between
01.10.1991 to 31.03.1995 was to be made available as per the
Notification dated 27.6.1988 or with reference to the tariff prevailing
from time to time. The Note dated 8.7.1996 is referred to by the High
72
Court. The High Court also refers to the reply of the Electrical Engineer
dated 10.7.1996 wherein it was clarified that only the prospective
industrial consumers who has applied and availed power supply on or
after 1.10.1991 were eligible for concession. From the note of the
Commissioner and Secretary, Department of Power dated 30.7.1996 the
High Court records that the certification/ verification of the industrial
units could be done by the Electricity Department as the concession was
to be extended by the said department to the consumers. The said note
refers to the meetings held in the chamber of Minister of Power. The
Note also mentions about a constitution of a Screening Committee
consisting of the Secretary of Ministry of Power, the Chief Electrical
Engineer, Director of Industries and Joint Secretary, Finance, to ensure
that only genuine and bona fide claims are entertained and paid the
rebate and also examine and verify all doubtful claims. The Note also
refers to a decision taken in one of such meetings to the effect that rebate
should be given to units on energy charges only as per the prevailing
tariff in force from time to time on which they are billed for a period of
five years on the recommendations made by the Chief Electrical
Engineer. The recommendations and/or the decisions did have bearing
on the finances of the State Government and also amounted to change in
73
policy decisions. Even then neither did the Minister of Power think it is
proper and appropriate to place the proposals before the Council of
Ministers or the Chief Minister, nor did the Secretary concerned deemed
it appropriate to do so. The proposals were finalized by the Power
Minister at his level as per the modifications suggested by him on
30.7.1996 which in our opinion are in violation of the Business Rules.
67) The High Court has perused the files relating to the issue and from
them it has noticed that the file was forwarded to the Development
Commissioner on or about 17.03.1998 as they were required for
preparation of reply to a question in the Assembly and the Commissioner
on 25.03.1998 submitted a note referring to the complaint filed by 1st
respondent herein alleging illegalities and corruption in the matter of
grant of rebate. The complaint of the 1st respondent was about the
amendment of the Notification dated 31.09.1991 which had been
rescinded by the Notification dated 31.3.1995 and he had alleged that
the amendment was made with a mala fide intention of including a
specific category of consumer and the amending notification had led
to manipulation of records to the extent that some people had
attempted to become beneficiaries of the Scheme within the notified
period of 01.10.1991 and 31.03.1995. The note of the Commissioner
74
raised certain issues relating to grant of rebate to industrial units after
31.03.1995. As per the objections raised in the note the cases of units
which had applied for power but could not be supplied with power by
31.03.1995 were to be referred to the State Government. However, it
was later decided to leave it to the Chief Electrical Engineer to allow
release of said subsidy to all such units. The Note of the
Commissioner had also raised an issue touching upon the number of
industrial units entitled to subsidy and the liability per month on that
count and fixed the same at Rs 80 lakhs per month and opined that the
total amount of the subsidy by way of adjustment of bills would be in
excess of Rs. 50 Crores. Having regard to these aspects the note
suggested suspension of the rebate scheme immediately until the legal
issues were sorted out. On 03.04.1998, the Joint Law Secretary gave
his clarification after examining the matter in the light of the
provisions of the Electricity Act and opined that a Cabinet Decision
was necessary for suspension of the rebate scheme and that before the
notification dated 01.08.1996 was issued it required a decision of the
cabinet and the concurrence of the Finance Department as it fell
within the meaning of a policy decision involving financial
implications. The note in conclusion said that the Notification dated
75
01.08.1996 was not in accordance with law and this conclusion was
agreed to by the Law Secretary. The Development Commissioner further
felt that the in view of this lacuna in the Notification dated 1.08.1996,
the matter required a review by the Cabinet and that it should be taken to
the Cabinet for its ratification or otherwise. The note of the
Commissioner was placed before the Power Minister as the Chief
Secretary was away on tour and the Power Minister directed the matter
to be placed before the Cabinet and also directed the files of the Finance
& Industries Department on the subject to be placed before the Chief
Minister for his perusal. The file was placed before the Chief Minister on
27.05.1998 for his perusal who thereafter called for the opinion of the
Finance Department and on the same day the Finance Secretary
submitted the opinion of the Finance Department and the next day the
matter was placed before the Cabinet. Ultimately the State Government
took a decision to withdraw the benefit of rebate and issued the
Notification dated 24.07.1998. This apart the material placed by the 1st
respondent herein also indicated that there was an attempt to ratify the
notification date 1.08.1996 and the same could have been done but for
the legal hurdle and the State Government realized the legal hurdles in
continuing with the rebate scheme on the basis of the Notification dated
76
01.08.1996. We fail to understand as to why the State Government did
not bring these facts before this Court or the High Court in the earlier
round of litigation where its power to withdraw the subsidy in exercise
of its power under Section 21 of the General Clauses Act was upheld.
Instead it chose to plead financial crunch faced by the State Government
as the reason for withdrawal of rebate. It is further to be noted with
regard to the Notification dated 01.08.1996, that it re-introduced the
benefit of rebate on tariff and made it available to units on the prevailing
tariff in force from time to time at which the units were billed for a
period of five years from the date of supply of power was made available
to them and who had applied or availed power supply on or after
01.10.1991. The notification dated 30.09.1991 on the other hand made
available the rebate on the basis of tariff set out in the Notification dated
27.06.19888 and to Low and High Tension Power consumers who had
applied for supply of power and were given power supply on or after
01.10.1991. The Notification dated 01.08.1996, it is seen, extended the
scope of benefit of rebate as compared to the Notification dated
30.09.1991 which had been rescinded by the Notification dated
31.03.1995. It is on record and we notice from the judgment of the High
Court that the State Government had paid as a result of the Notification
77
dated 01.08.1996 a sum or Rs. 8 crores in excess as compared to the
benefit available under the Notification of 1991 and the total amount of
rebate would have been more than 30 crores had the benefit as made
available by the 1996 Notification been continued.
68) Thus from the foregoing, it is clear that a decision to be the decision
of the Government must satisfy the requirements of the Business Rules
framed by the State Government under the provisions of Article 166(3)
of the Constitution of India. In the case on hand, as have been noticed by
us and the High Court, the decisions leading to the notifications do not
comply with the requirements of Business Rules framed by the
Government of Goa under the provisions of Article 166(3) of the
Constitution and the Notifications are the result of the decision taken
by the Power Minister at his level. The decision of the individual
Minister cannot be treated as the decision of the State Government
and the Notifications issued as a result of the decision of the
individual Minister which are in violation of the Business Rules are
void ab initio and all actions consequent thereto are null and void.
69) The appellants contended before this court that another
Division Bench of the High Court in its earlier judgment of 21.1.1999
78
had held that the Notification dated 1.8.1996 was clarificatory and
that it did not create any extra financial liability on the State
Government requiring approval of the Cabinet in compliance with
the Business Rules before it was brought into force. In our opinion
the said Notification cannot be treated as mere c1arificatory. It is a
notification issued purportedly in terms of a Government decision. It
was a decision finalized at the level of the Minister of Power alone
and was taken in violation of the Rules of Business framed under
Article 166(3) of the Constitution of India. The decision cannot be
called a government decision as understood under Article 154 of the
Constitution, though it may satisfy the requirements of
authentication. Nevertheless mere authentication as required under
Article 166(2) of the Constitution did not make it a government decision
in law nor would it validate a decision which is void ab initio. The
validity of the notification will have to be tested with reference to the
constitutional provisions and Business rules and not by their form or
substance. Therefore, this contention of the appellants is liable to be
rejected.
70) The learned senior counsel Shri F.S. Nariman submitted that the
doctrine of indoor management drawn from private law would apply
79
analogously in the facts and circumstances of this case. In response to
this submission, the learned senior counsel Dr. Rajeev Dhavan would
submit that the concept of private law is not readily applicable in public
law. It is further submitted that often private law and public law
concepts are similar in name and text but needs to be differentiated.
Reference is made to the observations of this Court in Shrisht Dhawan
(Smt.) Vs. Shaw Bros. (1992) 1 SCC 534, wherein it is observed:
“20…..But fraud in public law is not the same as fraud in private law. Nor can the ingredients which establish fraud in commercial transaction be of assistance in determining fraud in Administrative Law. It has been aptly observed by Lord Bridge in Khawaja that it is dangerous to introduce maxims of common law as to effect of fraud while determining fraud in relation to statutory law.”
71) The doctrine of indoor management is also known as the Turquand
rule after the case of Royal British Bank v. Turquand, [1856] 6 E. & B.
327. In this case, the directors of a company had issued a bond to
Turquand. They had the power under the articles to issue such bond
provided they were authorized by a resolution passed by the shareholders
at a general meeting of the company. But no such resolution was passed
by the company. It was held that Turquand could recover the amount of
the bond from the company on the ground that he was entitled to assume
80
that the resolution was passed. The doctrine of indoor management is in
direct contrast to the doctrine or rule of constructive notice, which is
essentially a presumption operating in favour of the company against the
outsider. It prevents the outsider from alleging that he did not know that
the constitution of the company rendered a particular act or a particular
delegation of authority ultra vires. The doctrine of indoor management is
an exception to the rule of constructive notice. It imposes an important
limitation on the doctrine of constructive notice. According to this
doctrine, persons dealing with the company are entitled to presume that
internal requirements prescribed in memorandum and articles have been
properly observed. Therefore doctrine of indoor management protects
outsiders dealing or contracting with a company, whereas doctrine of
constructive notice protects the insiders of a company or corporation
against dealings with the outsiders. However suspicion of irregularity has
been widely recognized as an exception to the doctrine of indoor
management. The protection of the doctrine is not available where the
circumstances surrounding the contract are suspicious and therefore
invite inquiry.
72) This exception was highlighted in the English case of J.C
Houghton& Co. v. Nothard, Lowe & Wills Ltd, [1927] 1 KB 246 (CA)
81
where the case involved an agreement between fruit brokers and fruit
importing company. There was an allegation that the agreement was
entered into by the company’s directors without authority. It was held
that the nature of transaction was found to have been such as to put the
plaintiffs on inquiry. To this effect Lord Justice Sargant held:-
“Cases where the question has been as to the exact formalities observed when the seal of a company has been affixed, such as Royal British Bank v. Turquand, 6 E. & B. 327, or the County of Gloucester Blank v. Rudry Merthyr, &c., Co., [1895] 1 Ch 629, are quite distinguishable from the present case. In re Fireproof Doors, Ltd., sup., tends rather against than in favour of the plaintiffs, since if a single director has as towards third parties the authority now contended for, the whole of the elaborate investigation of the facts in that case was entirely unnecessary. Perhaps the nearest approach to the present case is to be found in Biggerstaff v. Rowlatt's Wharf, [1896] 2 Ch. 93. But there the agent whose authority was relied on had been acting to the knowledge of the company as a managing director, and the act done was one within the ordinary ambit of the powers of a managing director in the transaction of the company's affairs. It is, I think, clear that the transaction there would not have been supported had it not been in this ordinary course or had the agent been acting merely as one of the ordinary directors of the company. I know of no case in which an ordinary director, acting without authority in fact, has been held capable of binding a company by a contract with a third party, merely on the ground that that third party assumed that the director had been given authority by the Board to make the contract. A limitation of the right to
82
make such an assumption is expressed in Buckley on the Companies Acts, 10th Edition, at p. 175, in the following concise words: -- And the principle does not apply to the case where an agent of the company has done something beyond any authority which was given to him, or which he was held out as having.”
73) This exception to the doctrine of indoor management has been
subsequently adopted in many Indian cases. They are B. Anand Behari
Lal v. Dinshaw and Co. (Bankers) Ltd, AIR 1942 Oudh 417 and Abdul
Rehman Khan & Anr. v. Muffasal Bank Ltd. and Ors, AIR 1926 All 497.
Applying the exception to the present scenario, there is sufficient doubt
with regard to the conduct of the Power Minister in issuing the
Notifications dated 15.5.1996 and 01.08.1996. Therefore there is definite
suspicion of irregularity which renders the doctrine of indoor
management inapplicable to the present case.
74) It was also argued by the learned senior counsel for the appellant,
that the Notification dated 01.08.1996 was rescinded by Notification
dated 24.07.1998 and, therefore, there was no need for the High Court to
adjudicate upon the impugned Notification dated 01.08.1996 and, should
have dismissed the writ petition filed by way of public interest as having
become infructuous. This issue need not detain us for long in view of
83
our answer to the issue of “Doctrine of Merger” canvassed by learned
senior counsel.
75) Arguments have been advanced before us based on the principles
of res judicata, Doctrine of Estoppel and the principles underlining the
provisions of Order II Rule 2 of the Code of Civil Procedure that the
High Court in earlier batch of writ petitions has gone into and given
findings with regard to the Notifications dated 30.9.1991; 31.3.1995;
15.5.1996; 1.8.1996 and 24.7.1998 and the judgment of the High Court
dated 21.1.1999 rendered therein had merged with the order of the
Supreme Court dated 13.2.2001 and the Notifications questioned in the
present round of litigation are Notifications dated 15.5.1996 and
1.8.1996 and the State at no point of time before any Court having raised
the issue of these two Notifications being void ab initio for want of
compliance with the provisions of the Business Rules framed under
Article 166(3) of the Constitution of India, the High Court ought to have
rejected the plea of the State Government that the Notifications were
illegal or were in violation of the Rules of Business and dismissed the
Writ Petition on the principles of res judicata, Doctrine of Estoppel and
the principles embodied in Order II Rule 2 of the Code of Civil
84
Procedure. It was urged that the State not having raised this at any point
of time before any court should not be allowed to do so. We do not find
any merit in these contentions. As noticed by us earlier in the judgment,
the issue regarding the validity or legality of the Notifications dated
15.5.1996 and 1.8.1996 was never raised in the earlier batch of writ
petitions before the High Court and the High Court never had an
opportunity or occasion to look into, consider and pronounce upon the
validity of the same with reference to the Business Rules framed under
Article 166 (3) of the Constitution. These principles pressed into service
by the appellants cannot operate against the State Government merely
because the State did not agitate either before the High Court or this
Court the legality or validity of these notification in the earlier round of
litigation when it had an occasion to do so and the State Government
cannot be deemed to have accepted the legality of the Notification and
waived its objection or challenge thereto. The Doctrine of Estoppel
therefore has no application at all more so, in view of the illegality the
notifications dated 15.05.1996 and 01.08.1996 suffer from in view of
their non-compliance with the provisions of the Business Rules. In our
opinion the fact that the State Government did not raise these objections
in the earlier batch of Writ Ptitions does not disentitle it to such a stand
85
or prevents it from raising its objections based on legal provisions. This
contention of the appellants requires to be turned down for yet another
reason in that the 1st respondent herein was not a party to the earlier
batch of Writ Petitions before the High Court or this Court. Therefore the
principles of res judicata or for that matter even the Doctrine of Estoppel
will not apply to or operate against him. Further the contention that the
Notification dated 1.8.1996 did not create any additional financial
liability on the State Government warranting approval by the Cabinet or
the compliance of the Business Rules before it was brought into effect
deserves to be rejected having regard to the figures placed on record
which the High Court has noticed in its judgment. These figures of
additional liability likely to be brought on the State by Notification dated
1.8.1996 falsify the statement of the appellants. Therefore the same
deserves to be rejected.
76) Before parting with these appeals, we make it clear that the
observations made by us in the course of our judgment is only for the
purpose of disposing of these appeals and shall not be treated as an
expression on the conduct of the then the Power Minister.
86
77) The Appellants have not been able to show any infirmity or
illegality in the order of the High Court warranting our interference. In
the result, civil appeals are dismissed. Parties are directed to bear their
own costs.
………………………………J.
[ R.V. RAVEENDRAN ]
………………………………J. [ H.L. DATTU ] New Delhi, May 03, 2010.
87
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION © NO.200 OF 2002
Goa Glass Fibre Ltd. …….. Petitioner
Versus
State of Goa and Anr. …….. Respondents
WITH
WRIT PETITION © NO.199 OF 2002
M.R.F. Ltd. …….. Petitioner
Versus
State of Goa and Anr. …….. Respondents
JUDGMENT
H.L. Dattu,J.
The above writ petitions are filed under Article 32 of the
Constitution of India, inter alia calling in question the vires and
88
Constitutional validity of "The Goa (Prohibition of Further Payment
and Recovery of Rebate Benefits) Act, 2002 (hereinafter referred to as
`the Act’) enacted by the Legislature of the State of Goa. The
petitioners seek a declaration from this court that the Act is ultra vires
of the Constitution of India and in the alternative seek a limited
declaration that Sections 2,3,5 and 6 of the Act are unconstitutional and
liable to be struck down.
2) The Act is attacked as unconstitutional mainly on the following
grounds:
• That it seeks to nullify a judgment of this Court dated
13.02.2001 affirming the view taken by High Court of Bombay
Goa Bench, in its judgment dated 21.01.1999.
• That it seeks to give effect to the decision of the High Court of
Bombay dated 19/24th April 2001, which judgment has the
effect of over ruling the judgment of this Court dated
13.02.2001.
• That it seeks to give effect to the judgment of High Court of
Bombay Panaji Bench, dated 19/24th April 2001, when the said
judgment is the subject matter of appeal before this Court in
several Special Leave Petitions and thus seeks to frustrate the
89
rights of the petitioners herein under Article 136 of the
Constitution of India.
• That it seeks to take away the fundamental rights guaranteed to
the petitioners under Article 14 and 19(1)(g) of the Constitution
of India.
• That it is contrary to plethora of judgments of this Court.
• That as an Explanatory Memorandum and the Statement of
Objects and Reasons of the Act relies upon the decision of the
High Court of Bombay Panaji Bench, rendered on 19/24th
April 2001 which held the Notifications dated 15.5.1996 and
1.8.1996 were issued without complying with the requirements
of Article 166 (3) of the Constitution of India, when the very
judgment is under appeal before this Court and the State
without getting a Judgment rendered by this Court and
frustrating adjudication by this Court has passed the Act
impugned.
• That the Act does not seek to validate any action which has
been held to be invalid by any Court of Law, but only seeks to
nullify the judgment of this Court [under Section 2 of the Act].
90
• That the Act under Section 3 gives power to the State to recover
rebate already given to consumer like petitioners, which grant
has already been upheld by the High Court by its judgment
dated 21.1.1999 and affirmed by this Court by its judgment
dated 13.2.2001.
• That the Act is unconstitutional because of non-application of
mind, as Section 5 thereof speaks of consequences of non-
refund and Section 2 which prohibits further payments.
• That the Act seeks to nullify a judgment of this Court and to
give effect to judgment of High Court which has the effect of
overruling the judgment of this Court, inasmuch as, the law of
validation as settled by this Court in a catena of decisions
stipulates that the Legislature is not competent to nullify a
judgment of a Court of competent jurisdiction except where the
judgment is rendered by a Court of law on the basis of any
invalidity or illegality in the Act because of which the Statute or
Act is declared invalid, in which event the Legislature is
Competent to enact a validating Act by removing the basis of
that invalidity or illegality in the earlier Statute. If the
91
Legislature chooses to enact a law only for the purpose of
nullifying a judgment that the same is impermissible.
3) The respondent - State of Goa has joined issues with petitioners
and has filed a detailed Counter-Affidavit, inter alia, in support of the
constitutionality of the impugned Act.
4) The State in its Counter-Affidavit after setting out the factual
background leading to the issue of the Notifications dated 15.05.1996 and
01.08.1996 and the filing of Writ Petition No. 316 of 1998 and the
judgment of the High Court of Bombay Panaji Bench therein, has
contended, that, the State deemed it expedient not only to prohibit any
further payment under the said Notification, but also deemed it expedient
to recover the benefits already availed of by certain consumers including
the petitioners in terms of the earlier Notifications, having regard to the
fact that the action in issuing the notifications was unauthorized and
wholly illegal and that the parties could not be allowed to reap the
benefits of an illegal act. It is stated by the respondent State, that, with
this intent and object, the State Assembly passed the Bill known as Goa
(Prohibition of Further Payments and Recovery of Rebate Benefits) Bill
2002, which was introduced in the House on 16.01.2002.
92
5) With reference to the principal contention of the petitioners that the
Act impugned is unconstitutional and it seeks to nullify the judgment of
this Court in G.R. Ispat's case, the State contends that the Act impugned
is constitutionally valid and has been passed by the Legislature keeping
in view the objects behind the Bill; that even assuming but not admitting
in any manner that the impugned Act nullifies the judgment of this Court,
the Legislature under the Constitution of India has the power to enact a
law which may result in nullifying the Judgment or Order passed by the
Courts, if the public interest and public welfare demands the Legislature
to exercise its legislative power within the constitutional parameters as
held by this Court in various pronouncements on the issue.
6) It is further stated that what is sought to be achieved by the
impugned Act is to declare that the two notifications dated 15.05.1996
and 01.08.1996 as illegal, unauthorized, and to prohibit any further
payments thereunder, in order to save public exchequer from getting
denuded of its coffers. It is further stated, that, the decision of the State
Government to issue Notifications mentioned above was not authorized
by law in as much as the Council of Ministers had rescinded the
Notification and despite this, the Power Minister himself had issued a
Notification at his own level without making a reference to either the
93
Chief Minster or the Council of Ministers or consulting the Finance
Department as mandatorily required under the Rules of Business. The
decision of the then Minister for Power to issue the Notifications was
wholly unauthorized as he had no authority in law to issue them at his
level and as the subject matter was required to be placed before the
Cabinet in view of the huge financial implication involved therein and in
view of the fact that the Cabinet had earlier rescinded the Notification
giving rebate and any modification or variation of such decision of the
Council of Ministers, it had to place it before the Council of Ministers in
view of the Business Rules framed under Article 166 (3) of the
Constitution of India. The two notifications had imposed a heavy burden
on the State Exchequer and under the Rules Of Business, concurrence of
Finance Department of the State Government was mandatory and there
was neither concurrence of the said Department nor was there any
reference of the said Notifications to the said Department. The then
Power Minister had made a note on the file concerned that he had
consulted the Chief Minister which was found to be false as per the
police investigation conducted and that the then Chief Minister had
clearly stated that neither he was ever consulted by the Power Minister
nor was the file ever shown to him and that this fact was taken note of by
94
the High Court of Bombay Panaji Bench in its Judgment dated
19/24.04.2001 in Writ Petition No. 316 of 1998, which is appealed
against and pending in SLP (Civil) No. 4233 of 2001 before this Court.
7) The State also contends, that, the impugned Act is not aimed at
giving effect to the Order of the High Court of Bombay dated
19/24.04.2001 in W.P No.316 of 1998 nor is it passed because the
abovementioned Special Leave Petition is pending before this Court, but
has been passed and aimed to save the coffers of the State and to prevent
further abuse and payment out of the State Funds which the State can ill
afford. The State had lost almost an amount of about Rs.16 Crores and a
further sum of Rs.50 Crores of public money might have to be paid and
there was neither any budgetary allocation nor any provision made for
such payments and therefore instead of the monies coming into the State
Exchequer by way of receipts by Government in accordance with Article
266 (1) of the Constitution of India, these payments were sought to be
diverted to the private industrialists by virtue of the two notifications
mentioned above and with a view to put an end to this illegality the
impugned Act has been enacted in the larger public interest to safe the
Public Exchequer from being drained off.
95
8) The State also contends, that, this Court and the High Court in the
earlier round of litigation have dealt with and interpreted the rights of the
Consumer to be paid the rebate on electricity tariff in view of the two
notification being in force and not their validity and that such benefits
could not be withdrawn by a mere administrative circular. In fact what
was challenged in those writ petitions was the administrative order of the
Chief Electrical Engineer dated 31.03.1998 and that the High Court held
in those writ petitions that the two notifications could not be withdrawn
by a mere administrative Order and it was on that basis, the High Court
had sustained those two notifications. Now what is sought to be done by
the present legislation, it is contended by the State, to cure the defect of
any kind and thereby to ensure that public funds are not drained by
resorting to dubious methods and it is in larger public interest that this
Act is enacted.
9) It is reiterated by the State, that, the State of Goa is facing financial
crunch and it is not possible for the State Government to bear such
financial burden and therefore it is imperative that the amounts paid are
recovered and further loss of public funds avoided and its payment
prohibited and that it is on this ground that the legislation impugned has
been enacted.
96
10) The State reiterates that there is nothing illegal about the impugned
legislation and that the same has been passed in the larger public interest
and with a view to sub serve the pubic cause and to prevent abuse of
public exchequer and to remedy the fraud played by an individual
Minister on the public exchequer. It is further urged by the State
Government that the balance of interest is in favour of the State as the
petitioners on their own showing have become the beneficiaries of an
illegal act of an individual Minister which cannot be allowed.
11) The State further asserts in response to the challenge made by the
petitioners to the validity of the Act, that, it is a well settled law that the
legislature can render the judicial decision ineffective by enacting a valid
law on the subject within its legislative field by removing the base on
which the decision was rendered and that the impugned Act squarely
meets and satisfies the Constitutional Test and parameters laid down by
this Court in various judgments and as illustration have referred to the
Judgments of this Court in the case of S.S Bola Vs. B.D. Saldhana
reported in AIR 1997 Supreme Court 3127 and Indian Aluminium &
Others Vs. State Of Kerala reported in 1996(1) SCC 637. It is reiterated
by the State, that, the State Legislature is competent to enact the Act
97
impugned under Entry 38 of List III to the VIIth Schedule of the
Constitution of India.
12) The petitioner has filed a rejoinder which reiterates more or less
what is stated in the Writ Petition. In short, in the rejoinder the petitioner
seeks to counter the reason and other grounds offered by the State
Government in support of the Legislation impugned. It also disputes the
correctness of certain statements made by the State Government in its
affidavit in reply to the Writ Petition.
13) We have heard learned senior counsel Shri F.S. Nariman for the
petitioners and Dr. Rajeev Dhavan and Shri Shyam Diwan, learned senior
counsel for State of Goa. We also had the advantage of going through
several rulings of this court cited by the learned counsels.
14) The Act impugned is attacked principally on the ground, that, it
seeks to nullify a judgment of this Court dated 13.02.2001, affirming the
view taken by High Court of Bombay Panaji Bench, in its judgment dated
21.01.1999 and that it seeks to give effect to the decision of the High
Court of Bombay dated 19/24th April 2001, which judgment has the effect
of over ruling the judgment of this Court dated 13.02.2001, more so when
the said judgment is the subject matter of appeal before this Court in
98
several Special Leave Petitions and thus seeks to frustrate the rights of
the petitioners herein under Article 136 of the Constitution of India.
15) It is well settled that a Statute can be invalidated or held
unconstitutional on limited grounds viz., on the ground of the
incompetence of the Legislature which enacts it and on the ground that it
breaches or violates any of the fundamental rights or other Constitutional
Rights and on no other grounds. (See State of A.P. vs. McDowell and
Co., [(1996) 3 SCC 709], Kuldip Nayar vs. Union of India and Ors.,
[(2006) 7 SCC 1].
16) The scheme of the Act appears to be simple. The Act imposes a
Prohibition [under Section 2], requires recovery [under Section 3] and
“extinguishes" all liabilities of the State that accrue or arise from the
Notifications dated 15.05.1996 and 01.08.1996.
17) From the language of the Act it becomes clear that the Act is not
influenced by the out come of the Judgment of the High Court in
Manohar Parrikar's case. By the enactment, the Legislature has imposed
prohibition of further payments under the Notifications, provides for
recovery of rebate benefits from the beneficiaries and extinguishes the
State's Liability under the Notifications mentioned supra. This exercise
by the Legislature is independent of and de hors the results of the PIL of
99
Manohar Parrikar and can be said to be uninfluenced by the said
judgment. It was well within the Legislative power of the State to
respond to the undisputed and disturbing facts which had enormous
financial implication on the State's Finances to enact the Law with an
object of remedying the unsatisfactory state of affairs which were known
to the Legislature.
18) That the object of the Act is not to undo or reverse the judgments
of either this Court or that of the High Court. On a reading of the Act as a
whole, it does not appear that the Legislature seeks to undo any judgment
or any directions contained therein. As observed earlier the Act imposes
a Prohibition [under Section 2], requires recovery [under Section 3] and
“extinguishes” all liabilities of the State that accrue or arise from the
Notifications dated 15.05.1996 and 01.08.1996. Therefore, no exception
can be taken to the constitutionality of the Act impugned, on the ground,
that it seeks to undo or reverse any judgment. The Legislature in its
competence has enacted the Act to achieve the purposes indicated therein
and not to frustrate any judgment of any court including that of this
Court. It is to be noted that State Legislature was competent to enact the
Act in its present form even before the judgment of the High Court in the
PIL and the fact that it has come after the judgment in PIL does not
10
render it unconstitutional on the ground that it seeks to nullify the
judgment of this Court in the earlier proceedings.
19) The State, in the factual background leading to the issue of the
Notifications dated 15.5.1996 and 01.08.1996 and the filing of Writ
Petition No. 316 of 1998 and the judgment of the High Court of Bombay
Panaji Bench therein, thought it fit and expedient to prohibit any further
payment under the said Notifications and to recover the benefits already
availed of by certain consumers including the petitioners towards the
rebate in terms of these two notifications and having regard to the fact
that the action in issuing the notifications was unauthorized and wholly
illegal and that the parties could not be allowed to reap the benefits of an
illegal act enacted the Act impugned. Thus the intent and object of the
State Legislature in enacting the Act impugned is clear and unassailable.
Therefore, the contention of the petitioners that the Act impugned is
unconstitutional and it seeks to nullify the judgment of this Court
requires to be rejected.
20) The impugned Act is not aimed at giving effect to the Order of the
High Court of Bombay dated 19/24.04.2001 in W.P No.316 of 1998 nor
is it passed because the abovementioned Special Leave Petition is
pending before this Court, but has been passed with an object or aim to
10
sustain the State Coffers and to prevent further abuse and payment out of
the State Funds. It has been enacted in the larger public interest to save
the Public Exchequer from being drained off. These amounts always
belonged to the State and, therefore, it has every right to recover the
same, by resorting to legislative measures within the parameters of the
Constitutional provision from the beneficiaries who cannot be permitted
to retain the benefits.
21) The impugned Act is not aimed at giving effect to the order of the
High Court of Bombay dated 19/24.04.2001 in W.P No.316 of 1998 as
has been argued by the learned senior counsel for the petitioner. It is not
passed because the abovementioned Special Leave Petition is pending
before this Court. It has been passed with an aim to sustain the State
Coffers and to prevent further abuse and payment out of the State's
Exchequer. It is placed on record by the State Government, that, the
coffers of the State had already lost an amount of almost 16 Crores which
the State could not afford and a further sum of Rs. 50 Crores of public
money would have been lost, had it not been checked and prevented by
the Act impugned. In this regard it is necessary take notice of the
reiteration of the State in its affidavit that the earlier affidavits filed for
and on behalf of the State Government before the High Court in the
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earlier round of litigations did not reflect correct and true factual position,
It is stated by the State Government that there was neither financial
sanction nor budgetary provision nor cabinet approval as required under
Article 166(3) of the Constitution of India and therefore the two
notifications dated 15.05.1996 and 01.08.1996 in issue could not be said
to be the decision of the State Government in the strict sense of law and
the claims for rebate under these Notifications which run into several
Crores of Rupees could not be borne by the exchequer, more so when
they are devoid of any legal sanctity and that it was impossible for the
State to meet or bear such an enormous liability of such a magnitude. The
respondent State in its affidavit draws support from certain observations
from the Judgment of the High Court of Bombay dated 19/24.04.2001, to
say that the Notifications mentioned above were non-est and action taken
thereunder was null and void. It is the stand of the State, that, the High
Court in W.P. No. 316 of 1998 has also dealt with the issue as to why the
State had failed to bring before the High Court in the earlier batch of Writ
Petition decided on 21.01.1999, wherein the High Court upheld the
power of the State Government to withdraw the rebate by invoking
provisions of Section 21 of the General Clauses Act. According to the
State, the High Court in the earlier round of litigation gave a decision as
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regards the financial crunch faced by the Court and that the affidavits
filed for and on behalf of the State Government therein by the then Chief
Electrical Engineer of Goa Mr. T. Nagarajan, who as disclosed from the
police investigations was himself a supporter of the illegal act of abuse of
power and he could not be expected to place all facts before the High
Court. The State further contends that the High Court in its judgment in
W.P No. 316 of 1998, has noted that even the attempts to have the
Notifications ratified by the cabinet failed and there being legal dissent,
the Cabinet refused to ratify the decision and withdrew the same.
Therefore, it cannot be said that the State had enacted the Act impugned
to give effect to the judgment of the High Court in Writ Petition No. 316
of 1998.
22) It is also placed on record that there was neither any budgetary
allocation nor any provision made for such payments and these payments
were sought to be diverted to the private industrialists by virtue of the
two notifications mentioned above and with a view to put an end to this
illegality, the impugned Act has been enacted in the larger public interest
to save the Public Exchequer from being drained off. These amounts
always belonged to the State Government and the State had every right to
recover the same, by resorting to legislative measures from the
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beneficiaries of an illegal Act, who cannot be allowed to retain the
benefits. In the earlier round of litigation before the High Court, the State
had taken the stand that there was financial crunch being faced by the
State Government and that it was the primary reason for the State
Government to withdraw the rebate. This Court and the High Court in the
earlier round of litigation merely dealt with and interpreted the rights of
the Consumer to recover and be paid the rebate on electricity tariff in
view of the two notifications being in force. This Court and the High
Court in those proceedings did not deal with or decide their validity. The
question there was, whether the benefits granted by the Notifications
could be withdrawn by a mere administrative circular of the Chief
Electrical Engineer dated 31.03.1998 and the High Court held in those
writ petitions that the two notifications could not be withdrawn by a mere
administrative Order and on that premise the High Court had directed the
State to pay the amounts and this Court confirmed the same in its Order.
What the Legislature seeks to do by the Act impugned is to cure the
defect of any kind and thereby to ensure that public funds are not drained
and it is in larger public interest that this Act is enacted. The Act which
has been passed in the larger public interest and with a view to sub serve
the public cause and to prevent abuse of public exchequer and to remedy
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the fraud played by an individual on the public exchequer and to recover
the amounts paid under these two Notifications and to prevent further
loss of pubic funds cannot be termed as unconstitutional. It cannot
therefore be said that the Act impugned is aimed at nullifying a judgment
of this Court dated 13.02.2001, affirming the view taken by High Court
of Bombay Panaji Bench, in its judgment dated 21.01.1999. It can not
also be said that the Act impugned seeks to give effect to the decision of
the High Court of Bombay dated 19/24th April 2001, in Writ Petition No
316 of 1998.
23) The Act stands totally on a different footing and the judgment of
the High Court dated 19/24.04.2001 has no bearing on it. The Act stands
independent of the judgment of the High Court and its validity cannot be
tested on these grounds. The petitioners have strongly relied upon the
different stands allegedly taken by the State in the earlier proceedings
and the present proceedings in support of their challenge to the
constitutionality of the Act. This Court in Sanjeev Coke Manufacturing
Company Vs. MIs. Bharat Coking Cool Ltd & Anr, [(1983) 1 SCC 147
(172)], has held that the validity of the Legislation is not to be judged by
what is stated in an affidavit filed on behalf of the State and that it should
fall or stand on the strength of its provisions.
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24) It is no doubt true that the Judgment dated 19/24.04.2001 is in
appeal before this Court in a batch of Special Leave Petitions and the
validity of the impugned Act does not depend upon the result of the said
Special Leave Petitions. In our opinion, the Act must stand or fall on its
own strength. It cannot also be said that the Act seeks to give effect to the
judgment dated 19/24.04.2001 of the High Court having regard what the
State aims at or seeks to achieve by it. It is a well settled law that the
legislature can render the judicial decision ineffective by enacting a valid
law on the subject within its legislative field by removing the base on
which the decision was rendered. The impugned Act meets and satisfies
the Constitutional Test completely. The Act also satisfies parameters laid
down by this Court in various judgments. Further the competence of the
State Legislature to enact the Act impugned is traceable to Entry No. 38
in List III to the VII Schedule of the Constitution of India. The petitioners
have not challenged the competence of the State Legislature to enact the
Act impugned. Therefore, the challenge made by the petitioners to the
constitutionality of the Act on this ground must fall.
25) The next contention urged by the petitioners is that, the Act does
not seek to validate any action which has been held to be invalid by any
Court of Law, but only seeks to nullify the judgment of this Court. This
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contention should also fail for the reasons already explained in the
preceding paragraphs.
26) The next contention of the petitioners is that the impugned Act is
unconstitutional, because it seeks to take away the fundamental rights
guaranteed to the petitioners under Article 14 and 19(1)(g) of the
Constitution of India. While the argument based on Article 19(1)(g) of
the Constitution of India was not urged seriously by the petitioners and
rightly so, as no citizen is before this Court with a complaint that his
fundamental rights guaranteed under this Article of the Constitution is
violated by the State under the Act impugned. As regards the challenge to
the validity of the Act on the allegations of violation of Article 14 of the
Constitution of India, the petitioners have laid no basis thereof. There is
nothing in the Act which suggests invidious discrimination, unreasonable
classification or manifest violation of equality clause. In the absence of
any valid ground under Article 14 of the Constitution of India, the Writ
Petition under Article 32 itself is not maintainable and liable to be
dismissed.
27) In view of the above discussion, we are of the opinion that the Act
impugned does not suffer from any invalidity and the challenge made
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by the petitioners to its constitutionality fails. Accordingly, the Writ
Petitions are dismissed without any order as to costs.
………………………………J.
[ R.V. RAVEENDRAN ]
………………………………J. [ H.L. DATTU ] New Delhi, May 03, 2010.
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