U.N. R. RAO vs. SMT. INDIRA GANDHI

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 6 PETITIONER: U.N. R. RAO Vs. RESPONDENT: SMT. INDIRA GANDHI DATE OF JUDGMENT17/03/1971 BENCH: SIKRI, S.M. (CJ) BENCH: SIKRI, S.M. (CJ) MITTER, G.K. HEGDE, K.S. GROVER, A.N. REDDY, P. JAGANMOHAN CITATION: 1971 AIR 1002 1971 SCR 46 1971 SCC (2) 63 CITATOR INFO : R 1971 SC1551 (1) RF 1973 SC1461 (224) F 1974 SC2192 (33,36,47,132,134) C 1982 SC 149 (618,709,745) RF 1987 SC2106 (6) ACT: Constitution of India, 1950, Arts,. 74(1) and 75(3)--House of People dissolved--If Prime Minister ceases to hold office. HEADNOTE: The House of the People was dissolved by the President of India on 27th December 1970. On the question whether the respondent, who was the Prime Minister before the dissolution, ceased to hold office thereafter, HELD: There is nothing in the Constitution and in particular in Art. 75(3) which renders the respondent functioning as Prime Minister contrary to the Constitution. The Indian Constitution establishes a Parliamentary system of Government with a Cabinet, and not a Presidential form. Article 75(3) brings into existence responsible Government, that is, the Council of Ministers must enjoy the confidence of the House of the People. In the context, it can only mean that Art. 75(3) applies when the House of the People does not stand dissolved or prorogued, for, when it is dissolved, the Council of Ministers cannot naturally enjoy the confidence of the House. But such dissolution of the House does not require that the Prime Minister and other ministers must resign, or cease to hold office or must be dismissed by the President, because, Art. 74(1). is mandatory and the President cannot exercise his executive power without the aid and advice of the Council of Ministers, with the Prime Minister at the head. [51 B-C, D- H] This view is also in accordance with the conventions followed not only in the United Kingdom but in the countries following a similar system of responsible government. [52 DI http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 6 JUDGMENT: CIVIL APPELLATE JURISDICTION : Civil Appeal No. 196 of 1971. Appeal from the judgment and order dated January 21, and February 5, 1971 of the Madras High Court in Writ Petition No. 63 of 1971. The appellant appeared in person. Niren De, Attorney.-General, R. H. Dhebar, Ram Panjwani, J. B. Dadachanji, 0. C. Mathur and Ravinder Narain, for the respondent. Niren De, Attorney General, Ram Panjwani, R. H. Dhebar and S. P. Nayar, for the Union of India. ORDER The appeal is dismissed. No order as to costs. We will give our reasons later. 47 The Judgment of the Court was delivered by Sikri, C. J,-This appeal by certificate is directed against the judgment of the High Court of, Judgment Madras dismissing Writ Petition No. 63 of 1971 filed by U. N. R. Rao, appellant before us. In this petition the appellant had prayed that a writ of qua warranto be issued to the respondent, Smt. Indira Gandhi, and it be declared that the respondent has no constitutional authority to the office of and to function as Prime Minister of India. In brief, the appellant contends that under the Constitution :as soon as the House of the People is dissolved under art. 85(2) of the Constitution the Council of Ministers, i.e., the Prime Minister and other Ministers, cease to hold office. According to him this follows plainly from the wording of art. 75(3), which provides that "the Council of Ministers shall be collectively responsible to the House of the People". How can the Council of Ministers be responsible to the House of the People when it has been dissolved under art. 85(2) ? According to him no void in the carrying out of Government will be created because the President can. exercise the Executive Power of the Union either directly or through officers subordinate in accordance with the Constitution as provided in art. 53(1) of the Constitution. In constitutional matters it is advisable to decide only those points which necessarily arise for determination on the facts of the case. It seems to us that a very marrow point arises on the facts of the present case. The House of the People was dissolved by the President on 27-12-1970. The respondent was the Prime Minister before the dissolution. Is: there anything in the Constitution, and in particular in art. 75(3), which renders her carrying on as Prime Minister contrary to the Constitution ? It was said that we must interpret Art. 75(3) according to its own terms regardless of the conventions that prevail in the United Kingdom. If the words of an article are clear, notwithstanding any relevant convention, effect will no doubt be given to the words. But it must be remembered that we are interpreting a Constitution and not :an Act of Parliament, a Constitution which establishes a Parliamentary system of Government with, a Cabinet. In trying to understand one may well keep in mind the conventions preva- lent at the time the Constitution was framed. Speaking for the Court (Mukherjea, C. J.) observed in Ram Jawaya Kapur v. State of Punjab(1). "The limits within which the executive Government can function under the Indian http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 6 Constitution can be ascertained without much difficulty by reference to the form (1) [1955] 2 S. C. R. 225, 236-37. 48 of the executive which our Constitution has set up. Our Constitution, though federal in its structure, is modeled on the British Parliamentary system where the executive is deemed to have the primary responsibility for the for- mulation of governmental policy and its transmission into law though the condition precedent to the exercise of this responsibility is its retaining the confidence of the legislative branch of the State. The executive function comprises both the determination of the policy as well as carrying it into execution. This evidently includes the initiation of legislation, the maintenance of order, the promotion of social and economic welfare, the direction of foreign policy, in fact the carrying on or supervision of the general administration of the State. In India, as in, England, the executive has to act subject to the control of the legislature; but in what way is this control exercisable by the legislature ? Under article 53(1) of our Constitution, the executive power of the Union is vested in the President but under article 75 there is to be a Council of Ministers with the Prime Minister at the head to aid and advise the President in the exercise of his functions. The President has thus been made a formal or constitutional head of the executive and the real executive powers are vested in the Ministers or the Cabinet. The same provisions obtain in regard to the Government of States-, the Governor or the Rajpramukh, as the case may be, occupies the position of the head of the executive in the State but it is virtually the Council of Ministers in each State that carries on the executive Government. In the Indian Constitution, therefore, we have the same system of parliamentary executive as in England and the Council of Ministers consisting, as it does, of the members of the legislature is, like the British Cabinet, "a hyphen which joins, a buckle which fastens the legislative part of the State to the executive part". The Cabinet enjoying, as it does, a majority in the legislature concentrates in itself the virtual control of both legislative and executive func- tions; and as the Ministers constituting the Cabinet are presumably agreed on fundamentals and act on the principle of collective responsibility, the most important questions of policy are all formulated by them." In A. Sanjeevi Naidu v. State of Madras (1) it was urged on behalf of the appellants in case that, "the Parliament has conferred power under Section 68(C) of the (Motor 1) A. I. R 1970 S.C.R 1102, 1106. 49 Vehicles Act, 1939) to a designated authority. The power can be exercised only by that authority and by no one else. The authority concerned in the present case is the State Government. The Government could not have delegated its statutory functions to any one else. The Government means the Governor aided and advised by his Ministers. Therefore the required opinion’ should have been formed by the Minister to whom the business had been allocated by ’the Rules’. It was further urged that if the functions of the Government can be discharged by any one else then the doctrine of ministerial responsibility which is the very essence of the cabinet form of Government disappears; such a situation is impermeable under our Constitution." Speaking on behalf of the Court, Hegde J., repelled the con- tentions in the following words : http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 6 "We think that the above submissions advanced on behalf of the appellants are without force and are based on a misconception of the principles underlying our Constitution. Under our Constitution, the Governor is essentially a constitutional head, the administration of State is run by the Council of Ministers. But in the very nature of things, it is impossible for the Council of Ministers to deal with each and every matter that comes before the Government. In order to obviate that difficulty the Constitution has authorized the Governor under subarticle 3 of Article 166 to make rules for the more convenient transaction of business of the Government of the State and for the allocation amongst its Ministers, the business of the Government. All matters excepting those in which 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 among the Ministers, the Governor can also make rules on the advice of his Council of Ministers for more convenient transaction of business. He can, not only allocate the various subjects amongst the Ministers but may go further and designate a particular official to discharge any particular function. But this again he can do only on the advice of the Council of Ministers. The Cabinet is responsible to the legislature for every action taken in any of the Ministries. That is the essence of joint responsibility." Let us now look at the relevant articles of the Constitution in the context of which we must interpret art. 75(3) of the Constitution. Chapter I of Part V of the 50 Constitution deal-, with the Executive. Article 52 provides that there shall be a President of India and Art. 53(1) vests the executive power of the Union in the President and provides that it shall be exercised by him either directly or through officers subordinate to him in accordance with this Constitution. The last five words are important inasmuch as they control the President’s action under Article 53(1). Any exercise of the executive power not in accordance with the Constitution will be liable to be set aside. There is no doubt that the President of India is a person who has to be elected in accordance with the relevant provisions of the Constitution but even so he is bound by the provisions of the Constitution’. Article 60 prescribes the oath or affirmation which the President has to take. It reads : "I, A. B., do swear in the name of God/solemnly affirm that I will faithfully execute the office of President (or discharge the functions of the President) of India and will to the best of my ability preserve, protect and defend the Constitution and the law and that I will devote myself to the service and well-being of the people of India". Articles 74 and 75 deals with the Council of Ministers. They read thus : "74. (1) There shall be a Council of Ministers with the Prime Minister at the head to aid and advise the President http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 6 in the exercise of his functions. (2) The question whether any, and if so what, advice was tendered by Ministers to the President shall not be inquired into in any court. 75. (1) The Prime Minister shall be appointed by the President and the other Ministers shall be appointed, by the President on the advice of the Prime Minister. (2) The Ministers shall hold office during the pleasure of the President. (3) The Council of Ministers shall be collectively responsible to the House of the People. (4) Before a Minister enters upon his office, the President shall administer to him the oaths of office and of secrecy according to the forms set out for the purpose in the Third schedule. (5) A Minister who for any period of six consecutive months is not a member of either House of Parliament shall at the expiration of that period cease to be a Minister. 51 (7) The salaries and allowances of Ministers shall ’be such as Parliament may from time to time by law determine and, until Parliament to determines, shall be as specified in the Second Schedule". It will be noticed that article 74(1) is mandatory in form. We are unable to agree with the appellant that in the context the word "shall" should be read as "may". Article 52 is mandatory. In other words ’there shall be a President of India’. So is article 74(1). The Constituent Assembly did not choose the Presidential system of Government. If we were to give effect to this contention of the appellant we would be changing the whole concept of the Executive. It would mean that the President need not have. a Prime Minister and Ministers to aid and advise in the exercise of his functions. As there would be no ’Council of Ministers’ nobod y would be responsible to the House of the People. With the aid of advisers he would be able to rule the country at least till he is impeached under Article, 61. It seems to us that we must read the word "shall" as meaning "shall’ and not "may". If Article 74(1) is read in this manner the rest of the provisions dealing with the Executive must be read in harmony with. Indeed they fall into place. Under Article 75(1) the President appoints the Prime Minister and appoints the other Ministers on the advice of the Prime Minister, and under art. 75(2) they hold office during the pleasure of the President. The President has not said that it is his pleasure that the respondent shall not hold office. Now comes the crucial clause three of Article 75. The appellant urges that the House of People having been dissolved this clause cannot be complied with. According to him it follows from the provisions of this clause that it was contemplated that on the dissolution of the House of People the Prime Minister and the other ministers must resign or be dismissed by the President and the President must carry on the Government as best as he can with the aid of the Services. As we have shown above, Article 74(1) is mandatory and, therefore. the President cannot exercise ’the executive power without the aid and advice of the Council of Ministers. We must then harmonize the provisions of Article 75(3) with Article 74(1) and Article 75(2). Article 75(3) brings into existence what is usually called "Responsible Government". In other words the Council of Ministers must enjoy the confidence of the House of People. While the House of People is not dissolved under Article 85(2)(b), http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 6 Article 75(3) has full operation. But :when it is dissolved the Council of Ministers cannot naturally enjoy the confidence of the House of People. Nobody has said ;that the Council of Ministers does not enjoy the confidence of 52 the House of People when it is prorogued. In the context, therefore, this clause must be read as meaning that Article 75(3) only applies when the House of People does not stand dissolved or prorogued. We are not concerned with the case where dissolution of the House of People takes place under Article 83(2) on the expiration of the period of five years prescribed therein, for Parliament has provided for that contingency in S. 14 of the Representation of Peoples Act, 1951. On our interpretation other articles of the Constitution also have full play, e.g. Article 77(3) which contemplates allocation of. business among Ministers, and Article 78 which prescribes certain duties of Prime Minister. We are grateful to the learned Attorney General and the appellant for having supplied to us compilations containing extracts from various books on Constitutional Law and extracts from the debates in the Constituent Assembly. We need not burden this judgment with them. But on, the whole we receive assurance from the learned authors and the speeches that the view we have taken is the right one, and is in accordance with conventions followed not only in the United Kingdom but in other countries following a similar system of responsible Government. In the result the appeal fails and is dismissed, but there will be no order as to costs in this Court. V.P.S. Appeal dismissed. 53