Vs
Bench: V.N.KHARE,M.J.RAO
Case number: /
Diary number: 3 / 4028
Page 1
Page 2
Page 3
Page 4
Page 5
Page 6
Page 7
Page 8
Page 9
Page 10
Page 11
Page 12
Page 13
Page 14
Page 15
Page 16
Page 17
Page 18
Page 19
Page 20
Page 21
Page 22
Page 23
Page 24
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 24
CASE NO.: Writ Petition (civil) 418 of 1996
PETITIONER: PARENTS ASSOCIATION AND ANR. ..
Vs.
RESPONDENT: UNION OF INDIA AND ORS.
DATE OF JUDGMENT: 28/01/2000
BENCH: V.N.Khare, M.J.Rao
JUDGMENT:
L.....I.........T.......T.......T.......T.......T.......T..J
M. JAGANNADHA RAO, J.
This writ petition is filed by the Parents’
Association of Ten Years Students, Andaman and Nicobar
Islands (Port Blair) ( hereinafter called Ten Years
Category) and one P. Pratapan, Port Blair. The
respondents are the Union of India, represented by the
Secretary, Ministry of Home Affairs, New Delhi and the
Secretary, Minister of Human Resources and Development
(respondents 1(a) and 1(b), the Lt. Governor
(respondent 3) and the Secretary (Education)(Respondent
4) of the Andaman and Nicobar Islands, Port Blair.
The petitioners filed the above Writ Petition
(under Order 1, Rule 8, C.P.C.), seeking to set aside
the proceedings of the Union of India, Ministry of Home
Affairs dated 14.2.84, 4.9.91, 30.5.96 as being
violative of Articles 14, 15, 16, 19(1)(g) and 21 of the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 24
Constitution of India. Directions were sought for
framing Consolidated Regulations under Article
240(1)(a) of the Constitution of India in relation to
allotment of seats for higher educational courses (
professional and technical) and for public
employment/appointment for all permanent residents of
the Islands, in conformity with Articles 14, 15 and 16
of the Constitution of India, to redefine ’local’ and
’permanent resident’ by removing all discrimination on
the basis of race, descent, place of birth etc to divide
the entire community of school leaving
students/permanent residents into two categories (i)
Tribals and (ii) others subject to the condition that
they have studied for ten years in the Island and
passed the qualifying examination from schools in the
Islands and not to give executive instructions.
The facts of the case are as follows:
In the Andaman and Nicobar Islands, there are
several categories of persons residing - (i)tribals
(ii)those who settled there prior to 1942 (iii) others
who settled after 1942 under rehabilitation schemes and
(iv) those who have gone to the island for business or
professional purposes and who have put in 10 years
education. The writ petitioners belong to the last of
these categories. As to who are the pre 1942 settlers
and post 1942 settlers we shall explain later.
Quotas were fixed for the above said categories of
persons under various orders, from time to time, for
purpose of admission to Engineering/Medical etc. seats.
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 24
These seats are reserved in various colleges in the
Indian mainland from time to time.
We may make it clear, even at the outset, that the
’quotas’ fixed in the various proceedings, except the
quota fixed for Tribals, do not fall under Article
15(4) at all. The question of the validity of the quotas
for the Central Government servants, the pre-1942 and
post 1942 settlers and the 10 year old is to be
considered on the basis of Article 14 and not under
Article 15(4).
The impugned order of the Central Government is
dated 30.5.96 and refers to the quotas fixed from time
to time, namely, by the notifications of the Ministry of
Home Affairs dated 7.3.81, 4.9.91, then to criteria
fixed by the Supreme Court’s interim order dated
6.8.1993, and finally to the criteria fixed by the
Andaman and Nicobar Administration on 23.4.94 and by the
Lt. Governor on 6.8.94. The order of the Lt. Governor
dated 6.8.94 was quashed by the Calcutta High Court.
Then the Central Government passed the order dated
30.5.96 and formulated fresh quota system for various
categories and the said quotas are now impugned in this
writ petition. The relevant categories have been
classified in the impugned order as follows:
(i) Tribals
(ii) Deputationists and Central Government Employees
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 24
(iii) Pre 1942 - Settlers
(iv) Post 1942 - Settlers under re-settlement Schemes
(v) Other locals with 10 years education in Islands
(The writ petitioners belong to this category and this category is classified as category (iv) in the impugned notification dated 30.5.96
(vi) Merit candidates.
and various percentages of quotas have been fixed.
However, no specific quota has been fixed for the ’merit
candidates’.
It will be advantageous to refer to the quotas
fixed from time to time in the earlier orders of the
Central Government, and in the interim order of the
Supreme Court dated 6.8.93 and by the Lt. Governor of
the Islands and the quotas now fixed in the present
impugned order dated 30.5.96 of the Central Government.
They are as follows:
____________________________________________________________________________
Category Criteria Criteria Criteria Criteria Criteria Criteria of approved approved as per as per as per fixed by residents by MHA by MHA Supreme order of orders of MHA on on 7.3.81 on 4.9.91 Court’s A&N admn. A&N Admn. 30.5.96 order dt. dated dated 6.8.93 25.4.94 6.8.94 ___________________________________________________________________________ 1 2 3 4 5 6 ___________________________________________________________________________
I. Tribals 20% 20% 20% 20% 20% 20%
II. Deputation ists and Central 10% 10% 50% 50% 10% 10% Govt. (For (For Employees category category II II
III. Pre 1942 50% 50% III III 17.50% 50% settlers (For (For (For (For category category IV IV category category III III and and III) III and and and IV) IV) V) V) IV) IV. Settlers 17.50% in re- (For settlement category schemes IV) after 1942
V. Other 20% 20% 35% 20% locals for for for for with 10 category category category category yrs. V V V V
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 24
education in Islands
VI. Merit - - 30% 30% - - ______________________________________________________________________ Total 100% 100% 100% 100% 100% 100% ______________________________________________________________________
* The definition of Central Government Employees changed to include only Central Government employees with transfer liability to serve outside the UT Administration. The Central Government employees having no transfer liability to serve outside the UT Admn. were included in Category V.
** The Supreme Court’s order stated that "50% shall be distributed proportionately in accordance with the break-up indicated in categories 2, 3 and 4 in the order dated 4th September, 1991".
*** Included deputationists, Central Government Employees and others who were not in any other category.
It will be seen from the above tabular statement
that in various proceedings, the local Tribals of the
Islands (Category I) have been given a quota of 20%
seats. In the proceedings dated 7.3.81, 4.9.96 of the
Central Government and the proceedings of the Lt.
Governor dated 6.8.94 and in the impugned order of the
Central Government dated 30.5.96, 10% seats are reserved
for the deputationists and Central Government Employees.
There is no dispute before us regarding these quotas.
The writ petitioners are, as already stated, the
"other locals with 10 years education in the Island"
(category V). In the earlier orders of the Central
Government dated 7.3.81 and 4.9.91, this category was
given a quota of 20% of the seats but the said
percentage was increased to 35% and the quota for the
pre-1942 and post 1942 settlers was reduced by the Lt.
Governor in his orders dated 6.8.94. That was quashed
by the Calcutta High Court. After a fresh survey, the
Central Government has now passed the impugned order on
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 24
30.5.96 and reduced the 35% quota of the petitioners’
category to 20% and brought back the 50% quota for the
pre-1942 and post 1942 settlers. This is the cause of
action for the writ petition.
The learned senior counsel for the petitioners Sri
K.Sukumaran contended that the reduction of the quota
for the petitioners category from 35% to 20% was
violative of Articles 14 and 15 of the Constitution of
India, that the pre and post 1942 settlers could not
have been given 50% quota and that in the impugned order
of the Central Government dated 30.5.96, no provision
was made for merit quota and this was not permissible.
On the other hand, learned senior counsel for the
Central Government Sri P.P.Malhotra and the other
learned senior counsel Sri S.B.Sanyal and Sri
M.C.Bhandare supported the above order of the Central
Government.
The following points arise for consideration:
(1) Whether the reduction of quota for the "locals
with 10 years education" from 35% to 20% is illegal or
otherwise vitiated?
(2) Whether the provision for 50% quota for the pre
and post 1942 settlers suffers from any legal infirmity?
(3) Whether the impugned order has not made any
provision for merit candidates?
Point 1 and 2:
We shall initially refer to the various orders
passed by the Central Government from time to time and
to the various orders of the Calcutta High court passed
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 24
earlier.
On 7.3.81, the Central Government made certain
categorisation and fixed certain quotas as shown in the
Table. The same were revised again on 29.2.88 by the
Central Government ( not shown in the Table). The said
order dated 29.2.88 of the Central Government was
challenged in CR No.5321(W)/1988 in the Calcutta High
Court. M.K.Mukherjee, J. (as he then was) in his
judgment dated 18.7.90 while upholding the policy of the
Central Government in fixing quotas for students of
different categories including the ‘local born’ in view
of their economic and educational backwardness, however
observed that "while considering the case of those with
10 years education in the Islands, there was no
justification in excluding their students who may have
also a minimum of 10 years continuous education in the
Island and passed the school examination". It was
observed that the definition of ‘local candidate’
contained in the order dated 14.2.84 should be amended
so as to include such students.
Thereafter, Ms. Ruma Pal, J. in C.O.9115(W) of
1991 passed certain orders on 11.6.91 but recalled the
same on 9.8.91. The learned Judge observed that it was
not clear whether the Central Government had passed
fresh orders in the light of the judgment of
M.K.Mukherjee, J.(as he then was).
It was at that stage that the Central Government
passed orders dated 4.9.91 fixing various quotas
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 24
(referred to in the Tabular Statement). These quotas
were modified by the Lt. Governor on 25.4.84 by reducing
the percentage fixed for the pre-1942 settlers and post-
1942 settlers (under schemes). This order dated 25.4.84
was quashed by Tarun Chatterjee,J. in C.O.78(w) of 1994
dated 27.7.94 on the ground of violation of principles
of natural justice, inasmuch as the pre and post 1942
settlers were not heard before reducing their quota.
Thereafter the Lt. Governor passed a fresh order dated
6.8.94 after hearing the affected parties. The said
order was again challenged in CO 11514(W) of 1995 by the
‘Local Born Association’. Samaresh Banerjee, J. in an
elaborate judgment dated 31.1.96 after referring to the
history of the litigation, quashed the said order of the
Lt. Governor dated 6.8.94, giving various reasons. It
will be necessary to briefly refer to the said reasons.
The learned Judge while stating that there was no
need to go into the question of the jurisdiction of the
Lt. Governor to modify the orders of the Central
Government dated 4.9.91, observed that it was obvious
that Lt.Governor’s orders dated 6.8.94 were ‘adhoc’ or
tentative and were meant only for the then "current"
academic year. It was held that the Lt. Governor’s
orders making a tentative decision was contrary to the
direction of Tarun Chatterjee, J. that a final order was
to be passed. It was also observed that "even the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 24
interim arrangement has been made on incomplete data".
This was clear from the fact that the Lt. Governor had
himself held that there was no upto date data and that
data had to be gathered by a fresh survey. If that was
so, the Lt. Governor had no material even to make a
tentative decision. The Lt. Governor had "not come to
any finding in the order as to how the quota or
percentage of reservation - which was lastly revised in
the year 1991 - cannot be said to be equitable". The
Lt. Governor had not stated why the earlier order of the
Central Government of the year 1991 was inequitable.
The Lt. Governor "has not at all applied his mind to the
representatives of the present petitioners against the
reduction of their quota". The "entire exercise which
has been made by the Lt. Governor by giving hearing to
different parties pursuant to the direction of Tarun
Chatterjee, J. was a futility as no final decision has
at all been taken based on relevant materials". On the
above grounds, Samaresh Banerjee, J. quashed the Lt.
Governor’s orders dated 6.8.94 and remitted the matter
to the Central Government. Thereafter, the present
order dated 30.5.96 was passed.
We shall now refer to the reasons upon which the
present decision of the Central Government dated 30.5.96
is based.
The present order takes into account the findings
of the survey regarding ‘student population’, a factor
which was treated as relevant in the judgments of the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 10 of 24
Calcutta High Court rendered by M.K.Mukherjee, J. (as he
then was) and by Tarun Chatterjee, J. as stated earlier.
The facts revealed from the survey of student were set
out in the order as follows:
_______________________________________________________ Category No.of Percentage of students total no. of __________________________________________students_
I. Tribals 5850 7.61
II. Central Government Employees, deputationists and others not covered in any category but completed two years of education from schools in the territory 4257 5.54
III. Pre 1942 settlers 7408 9.64
IV. Settlers in re-settle- ment schemes after 1942 14796 19.25
V. Other locals with 10 years education in islands 43931 57.15
VI. Others having education in islands for less than two year 628 0.82 _______________________________________________________
The Central Government then observed that there
was no dispute between the parties in regard to the 20%
quota for tribals. The Central Government then referred
to the contentions of (i) The Andaman and Nicobar
Administration (ii) Local Born Associations (iii) the
Bengal Association (iv) Parent Association, 10 years
category (writ petitioners) and (v) the Harbour Workers
Engineers Association. The Central Government observed:
"From the above averments, the following points emerge: A & N Islands are an extremely backward area because of there remoteness and under development. This is a total lack of higher education facilities in the Islands and hence the students from there have to depend on the reservations provided in the mainland. Therefore, the system of reservations has to continues for all permanent residents of the Islands."
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 11 of 24
Then the Central Government observed that, no
doubt, no investigation had been carried out under
Article 340 by appointing a Commission to investigate
into the conditions of backward classes in the island,
socially and educationally but the fact remained that
there was much backwardness among the permanent
residents of the Island. The order then stated:
"As a Welfare State, we must ensure that orders issued in regard to reservation cover the entire population of the island territory which does not have the requisite facilities for higher education."
It then referred to the contention of the A & N
Administration pleading for a specific reservation of
30% for general merit, then to the contention of the
Local Born Association that 20% be reserved for tribals
and 50% for the pre & post 1942 settlers and 30% for
merit. It also referred to the plea of (writ
petitioners), the "Parents Association of Ten years
Students" that except reservation for tribals other
reservations would be bad and also to the fact that in
the interim order of the Supreme Court dated 6.8.93, 30%
were reserved for merit. After confirming 20% quota for
tribals, the Central Government stated that though 20%
of seats were earmarked for tribals as per the 1981 and
1991 orders, the actual utilisation of the said quota
was low. For example, the student population of tribals
was 7.61% (Class I to XI) but their representation in
class XII was only 2.77%. The position during 1992 to
1996 was no different for which the figures were as
follows:
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 12 of 24
________________________________________________________ Year Total No.of No.of seats Percentage seats available actually of seats from A&N Admn. utilised by utilised by tribals Tribals
________________________________________________________ 1 2 3 4 ________________________________________________________
1992-93 196 7 3.5
1993-94 190 5 2.63
1995-95 209 8 3.82
1995-96 188 8 4.25
(Col. 4 shows that the 20% quota was never utilised by the tribals) ________________________________________________________
The Central Government stated that though "60 B.E.
seats in 1993-94 and 52 B.E.seats in 1995-95 were
available, no tribal candidate was actually awarded any
B.E. seat. But, even so, the Government of India now
thought it fit to maintain 20% quota for tribals, and
directed that the unfilled quota may go to the merit
candidates. The order stated as follows:
"subject to the condition that the seats which are not actually utilised by Tribals will be diverted to general category open to all the residents of the A&N Islands, irrespective of any classification and will be filled up purely on basis of merit."
The Central Government then observed that the pre-1942
settlers and the post 1942 settlers who were "brought"
to the islands under various colonisation and
rehabilitation schemes had a special case, as they
passed through times when the territory was extremely
backward, undeveloped and inhospitable and, as such,
they deserved a different treatment more favourable than
others who had migrated to the island much later and of
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 13 of 24
their own accord. On that basis, the Central Government
restored the 50% quota for pre 1942 and post 1942
settlers above mentioned. However, in order to ensure
that benefits do accrue to the targeted population, the
Central Government directed further sub-quotas as
follows:
(1) pre 1942 settlers .... 1/3rd (2) other settlers ...... 1/3rd
The remaining 1/3 was to go to the two groups but on
‘combined merit’, with a condition that
"unutilised seats,if any, in this category, will go to the general merit quota."
The Central government retained the 10% quota for
Government servants and deputationists, subject to the
condition that
"the candidates in this category should have studied the last two years in the islands and passed the qualifying examination, from a school in the islands." and "unutilised seats, if any, in this category will go to the general merit quota."
After thus ensuring the 20% quota for tribals, and
50% for the pre and post 1942 settlers and 10%
government employees (deputationists and the unutilised
seats for ‘merit’), the Central Government dealt with
the petitioner’s category i.e. Locals with 10 years
education and said that their quota should not be
abolished as contended by the other groups nor increased
from 20% and that it should remain at 20%. It was also
stated that:
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 14 of 24
"unutilised seats in this category will be diverted to the general merit quota."
The Government did not find it appropriate to club any
section of the Central Government employees with
transfer liability with this category of ‘other locals’.
Then the Government of India concluded as follows:
"In short, the allocation of seats to various categories with effect from the 1996 academic sessions will be as under:
Category I:
Tribals 20%
Category II:
Deputationists and Central Govt.employees with transfer liability to serve outside the Union Territory, provided the candidates in this category have studied the last two years in the islands and passed the qualifying examination from a school in the islands. 10%
Category III:
Settlers who were settled prior to 1942 and those who were settled under various rehabilitation schemes introduced after reoccupation of the Islands. 50%
The seats in this category will be allocated as under:
(a) Pre-1942 Settlers 1/3rd (b) Other settlers 1/3rd (c) Seats to be allocated on the basis of combined merit of (a) & (b) above 1/3rd
Category IV:
Other locals who do not fall under Category I, II or III above and such Central government Employees having no transfer liability to serve outside the Union territory, provided all have had 10 years education in the islands 20%
Category V: General merit quota open to all the [Un residents of the A&N Islands irrespective utilised of any classification. This will be seats of subject to the condition that the categor- candidates in this category have studied ies I, the last two years in the islands and II, III, passed the qualifying examination from a and IV school in the Islands. above].
We shall now refer to the facts mentioned in the
counter affidavits to justify the restoration of 50%
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 15 of 24
quota for the pre-1942 and post 1942 settlers and the
reduction of the quota for the petitioners’ category.
In the counter affidavit filed on behalf of the
Central Government in this Court, it was stated that no
other category had raised any objection against the
quotas fixed in the order dated 30.5.96 except the
petitioner’s category. In fact, the other categories for
whom quotas were fixed were not even impleaded by the
petitioners in this writ petition. (The "natural born"
category got impleaded as respondent No.5 on their own).
The categories referred to in the impugned order dated
30.5.96 are, it is stated, identifiable in the islands
and are not the creation of the government’s
instructions. No provision of the Constitution has been
violated. The reservation is based on the policy of the
Government of India. The Government "may from time to
time modify or vary the conditions regarding selection
for admission if such modifications or variations become
necessary to achieve the purpose of uplifting the
socially and educationally backward candidates". Quotas
can be fixed by executive instructions also. It is not
correct to state that 100% seats have been reserved and
nothing is left for merit. The pre 1942 settlers and
the settlers brought to the island under various
colonisation and rehabilitation schemes have a special
case as they have passed through difficult times when
the territory was extremely backward, undeveloped and
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 16 of 24
inhospitable. They are entitled to more favourable
treatment. The decision is based on ‘historical
background’ and a distinction based on ’historical
background’ is valid. The petitioners’ category is
different as it consists of those who "subsequently
migrated to islands on their own volition and sweet
will, finding migration more beneficial and lucrative".
The quotas are fixed for the ‘students’ in view of the
express directions of the Calcutta High Court. There is
no comparison between the pre-1942 and post 1942
settlers on the one hand and the petitioners on the
other hand. The 10% quota for Deputationists and Central
Government employees with transfer liability is also
valid as it encourages people to serve in the islands.
The pre 1942 settlers suffered during the 2nd World War
due to Japanese occupation while the post 1942 settlers
were settled by government under schemes and they faced
tremendous hardships. The petitioners have migrated
much later on their own volition and are "socially,
educationally and economically more advanced and do not
share the same past which the pre -1942 settlers had
faced. In fact, most of the petitioners’category have
an undisturbed and settled establishment at various
places in the mainland. The petitioners represent the
affluent classes who migrated at their sweet-will for
exploring lucrative business opportunities. They cannot
be equated with pre or post 1942 settlers".
In the counter affidavit filed by the ‘Local-Born
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 17 of 24
Association’, a brief history of the islands is given.
Reference is made to the penal settlement of Indians in
1825 and in 1832 upto 1930 and to the criminal convicts
settled there by the Britishers. Several sepoys who
participated in the 1857 rebellion were also sent to
Andamans. Other freedom fighters were sent in 1905 and
1920. These persons were forced to do labour for making
roads, buildings, removing forests etc. and to make the
island habitable. Those who were released were not
allowed to go back to the mainland but were allowed to
bring their families or marry female ex-convicts. The
Japanese occupied the islands on 2.3.43 and were there
upto 18.10.45. These Indians were tortured by the
Japanese. The language, culture, life style, economic
strength and education of these were different. These
are the ‘local borns’. Then there were the post 1942
settlers brought under special schemes. On the other
hand, those who migrated in 1950 or thereafter
maintained their contact with the mainland. The members
of the 1st petitioner’s association who are central
government employees and are parties of the 10 years
educated category - have claimed their ‘Home Town’ in
the main island and are permitted to visit the mainland
every year at government expense. It was further
averred that, under this quota, the ten year educated
group who get higher education in the mainland, do not
come back to work in the Islands. It is stated:
"...the children of the writ petitioner no.1 after availing the benefit of reserved seats meant for this backward area, upon completing their education, do not
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 18 of 24
comeback for serving the island, instead and settle down in the mainland. They never come back even though they sign the bonds to serve the islands for a period of 3 years."
The claim of the writ petitioners that the 10 year
category students population constituted 58% of the
total student population is denied as no authentic
census has been conducted. In any event, population is
not the criteria for allotment of seats by way of
special provision. The existing definition of ’locals’
is to the detriment of the tribals and to the pre-1942
settlers and any further dilution thereof is not
permissible. Further, the said definition concerns
employment and not education.
A rejoinder has been filed contending that the pre
and post 1942 settlers do not stand on a separate
footing and that 57% of student population belonging to
the petitioner’s category cannot have only 20% quota.
From the above facts as stated in the affidavits
filed by the parties, it is clear that the pre-1942
settlers and the post 1942 settlers who were settled in
the Islands belong to a separate category and have to
be considered as backward, socially and educationally,
next only in degree to the Tribals. These categories
were compulsorily inducted in the Island and struggled
hard over several decades to make the Islands habitable.
They had no educational opportunities over a long period
and were forced to do hard labour for laying roads,
constructing buildings, removing forests etc. These
included penal settlers, sepoys of 1857 movement, later
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 19 of 24
freedom fighters etc. They were not allowed to go to the
mainland. The 1942 settlers suffered torture during the
Japanese occupation in 1942-43. The post 1942 settlers
were brought to the Island under specific schemes of
rehabilitation etc. These two categories, by no stretch
of imagination, can be equated with the petitioner’s
category which consists of those who voluntarily
migrated to the island for business or other careers.
These persons were definitely more advanced socially and
educationally. In fact, it is the respondent’s
contention that some of them show their ’home-town’ in
the mainland and their children, once they get into the
reservation quota, do not come back to the island for
settling there.
We, therefore, agree that in view of the
historical background there was ample justification for
the Central Government, in their orders dated 30.5.96,
to restore the 50% quota for the pre and post 1942
settlers and in not reducing the same to 17.50% plus
17.50% as done by the Lt. Governor in his order dated
6.8.94.
A question has been raised by the petitioners that
according to the survey, more than 50% of the students
belong to the 10 year educated category and that
therefore the fixation of a quota of 20% to the
petitioners as against a student population over 50% was
bad.
In our view, this contention is not legally
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 20 of 24
tenable. It was pointed out in Indira Sawhney Vs. Union
of India ( 1992 Suppl (3) SCC 217) that reservations are
not to be made on the basis of population of a
particular category. Reservation for education is to be
made under Article 15(4) keeping in view the social and
educational backwardness and the need to provide
adequate educational opportunities. Merely because, the
’ten year education category’ like the petitioners are
more in number, they cannot claim a larger percentage of
reservation on that basis. Jeevan Reddy, J. pointed out
(see p. 734 SCC, para 807), that the principle of
’proportionate representation’ was accepted in the
Constitution only for purposes of Articles 330 and 332
and that too for a limited period. Those articles spoke
of reservation in the Lok Sabha and State Legislatures.
No such reservation based on population can, therefore,
be carved out for the petitioners.
Even if the petitioner’s category of 10 year
educated persons consist of 57% of the student
population, it is not possible to give them a higher
quota as compared to the pre-1942 and post 1942 settlers
who were identified as backward, both socially and
economically.
Further, it is clear that the Central Government
in its orders has considered the facts revealed in the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 21 of 24
survey, it has considered the submissions of all the
groups and the historical basis of the reservation of
50% in favour of the pre-1942 and post 1942 settlers. It
has kept in mind that the petitioners are affluent and
are more advanced educationally and socially. In our
view, the impugned order does not suffer from any
irrationality. It cannot be said that any relevant facts
were not considered or any irrelevant facts were taken
into consideration. For the aforesaid reasons, we hold
on Point 1 that the reduction of the quota for the
petitioners from 35% to 20% was perfectly justified and
on Point 2 that the prescription of 50% for the pre and
post 1942 settlers was equally justified. There was no
violation of Articles 14 or Article 15(4) or any other
provision of the Constitution. Points 1 and 2 are
decided accordingly against the petitioners.
Point 3:
This point relates to the contention that no
specific quota has been fixed for candidates competing
on merit basis.
It is true that normally it is expected that
reserved categories cannot exceed 50% of the quota as
decided in various decisions of this Court and the rest
must go to merit candidates. But on the peculiar facts
of the case relating to the Andaman and Nicobar Islands,
the present classification and quota cannot be said to
be offending the said principle. The impugned order
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 22 of 24
dated 30.5.96 refers to the statistics from 1992-93 and
shows that though 20% quota was reserved for the
Tribals, the said quota was never fully utilised.
Therefore, it was specifically provided that the
unutilised quota of the 20% for tribals would go to
merit candidates. A provision was made in respect of
the merit candidates amongst the pre-1942 and post 1942
categories by providing a sub-classification in which
1/3 of 50% would go to such merit candidates and
unutilised quota was to go to the general merit
candidates. Even in respect of the 10% quota for Central
Government employees and deputationists and the 20%
quota for the Ten year education group, it was directed
that the unutilised quota would go to the merit
candidates. Having regard to rather special facts
obtaining in the Islands, we are of the view that it
cannot be said that adequate provision has not been made
in favour of merit candidates.
The learned senior counsel for the petitioners
sought to contend, on the basis of certain figures which
were not brought on record, that in recent years the
special quotas were not left unutilised. This contention
was countered by Sri S.B. Sanyal, learned senior counsel
for some of the respondents stating that the seats of
the reserved categories remain unutilised even now. As
there is no authentic data before us on the question, we
cannot accept the data put forward by the learned senior
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 23 of 24
counsel for the petitioners. We, therefore, hold that it
cannot be said that adequate provision has not been made
to the merit candidates. Point 3 is decided against the
petitioners.
But, before parting with the case, we may state
that the Government of India has to review the position
periodically to find out if the members of the reserved
categories are able to get selection in sufficient
numbers and also whether a reasonable percentage is
going to merit candidates. It may be that in the
peculiar facts governing the Andaman and Nicobar Islands
the quota for merit candidates may not necessarily go
upto 50%. Such exceptional situations have been pointed
out even in Indira Sawhney’s case (see p.735 of SCC,
para 810). It was there observed:
"While 50% shall be the rule, it is necessary not to put out of consideration certain extraordinary situations inherent in the great diversity of this country and the people. It might happen that in far-flung and remote areas, the population inhabiting those areas might, on account of their bring out of the mainstream of national life and in view of conditions peculiar to and characteristic to them need to be treated in a different way, some relaxation in this strict rule may become imperative. In doing so, extreme caution is to be exercised and a special case made out."
The last review having been made in 1996, the
Central Government may consider a review atleast by
2006. Any review has to be made after obtaining
authentic data in regard to the extent of utilisation of
the quotas fixed under the 30.5.95 order for the Tribals
and for the pre-1942 and post 1942 settlers.
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 24 of 24
Subject to the above observations, the writ
petition is dismissed. There will be no order as to
costs.