MOHAMMAD SADIQUE vs. DARBARA SINGH GURU

Reportable IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NO. 4870 OF 2015 Mohammad Sadique … Appellant Versus Darbara Singh Guru … Respondent J U D G M E N T Prafulla C. Pant, J. JUDGMENT This appeal, preferred under Section 116A of The Representation of the People Act, 1951, is directed against judgment and order dated 07.04.2015, passed by High Court of Punjab and Haryana at Chandigarh, in EP No. 1/2012, whereby Election Petition filed by respondent has been Page 1 Page 2 of 36 allowed, and election of the appellant from 102-Bhadaur (Scheduled Caste) Assembly Constituency in Punjab, has been set aside.

held for Punjab Legislative Assembly, in January, 2012. Last date of filing of nomination papers was 12.01.2012. Date for scrutiny of nomination papers was 16.01.2012. And polling was held on 30.01.2012. The counting of votes was done on 06.03.2012, in which appellant was declared elected. 3. Election Petitioner (respondent herein) filed his nomination papers as a candidate of Shiromani Akali Dal. The appellant was a candidate from Indian National Congress. JUDGMENT There were other 17 candidates in the fray. Seven independent candidates withdrew their candidature, as such, only 12 were left in the field. Since Bhadaur constituency was reserved for Scheduled Castes, only the candidates belonging to Scheduled Castes were qualified to contest the election under Section 5 (a) of The Representation of the People Act, 1951 (hereinafter “RP Act”). Page 2 Page 3 of 36 4. It appears that on 14.01.2012, one Badal Singh complained to the Returning Officer, Bhadaur Constituency, alleging that appellant Mohammad Sadique was a muslim,

filed Civil Writ Petition No. 985/2012 before the High Court which was dismissed as not pressed, since, the remedy of challenging the election through Election Petition was available. 5. Total 1,13,233 votes, including 83 Postal Ballots, were polled on 30.01.2012 in the Bhadaur Assembly Constituency. On counting of votes, appellant was found to have secured 52,825 votes in his favour, and respondent got 45,856 votes, and as such appellant Mohammad Sadique was declared JUDGMENT elected from 102-Bhadaur (Scheduled Caste) Assembly Constituency on 06.03.2012. 6. Respondent challenged the election of the appellant pleading that, he (appellant), being a muslim, is not a member of Scheduled Caste, and as such he was not qualified to contest the election from any constituency reserved for Page 3 Page 4 of 36 Scheduled Castes. It was specifically pleaded that the appellant was born in a family which followed Islam, and his parents and others members of the family also professed

muslims, and they used to observe traditions of Islam. None of their family members add “Singh”, with their names, normally found in the names of those following ‘Sikh’ religion. It is further pleaded by the election petitioner-respondent that in his interview in the book titled - “Sada Bahar Gayak – Mohammad Sadique : Jeevan Te Geet”, the appellant had confessed that he was a muslim. It was also stated in the election petition that after death of the parents of the appellant, their bodies were buried as per muslim rites. It was JUDGMENT further alleged that the Caste certificate issued to the appellant showing him to be member of community “Doom (Marasi)” by Tehsildar, Ludhiana (West), was cancelled. Thereafter, the appellant obtained caste certificate certifying his cast as “Doom” (i.e. Scheduled Caste) on 25.08.2006. However, the Joint Secretary, Department of Welfare, Government of Punjab vide memorandum No.1/32/2008-RS- Page 4 Page 5 of 36 1 dated 17.11.2008 issued directions to all the Deputy Commissioners in State of Punjab that a person professing Islam is not legally entitled to get Scheduled Caste certificate.

issued by the State Government informing the Deputy Commissioners that such Scheduled Castes certificates issued on or after 01.01.1980 were liable to be cancelled. 7. Appellant contested the election petition, and filed his written statement. He pleaded that he professed Sikh religion, and is a member of “Doom” community which is a Scheduled Caste in the State of Punjab. He admitted that he was born in a muslim family, but never offered prayers in mosque or observed Rozas. It is further pleaded that since childhood the JUDGMENT appellant used to sing songs in the company of Sikh writers, artists and singers. He used to go to the Gurudwaras to pay obeisance and developed faith in Sikh religion. He followed the rites, rituals and customs of Sikh religion. He performed ‘Sampath Path’ with Ragis at his residence for seven days in the year 2000, and his two daughters are married to Hindu Page 5 Page 6 of 36 boys. The appellant specifically stated in the written statement that he embraced Sikh religion formally on 13.04.2006, and a public notice to this effect was published in newspapers- ‘The

Jalandhar, dated 04.01.2007. It is explained in the written statement that since the appellant was popular as a singer with name- Mohammad Sadique, therefore, he did not change his name even after embracing Sikh religion. On death of his wife Smt. Raffikan @ Seeto who died on 17.12.2007 though she was buried by followers of Islam, but appellant performed “Akhand Path” from 04.01.2008 to 06.01.2008 as per Sikh religion. It is further stated that Bhog of Akhand Path, Kirtan and Antim Ardas were held in Gurudwara at Ludhiana which JUDGMENT was attended by prominent Sikh personalities. The appellant has explained in the written statement that his mother Smt. Parsanni Devi who died on 16.12.2009 was follower of Islam, and after her death her body was buried but the appellant performed Akhand Path and Bhog on 27.12.2009 in Gurdwara Sahib at village Kupkalan. Name of the appellant’s father was Waliat Ali. The appellant denied that he admitted in the Page 6 Page 7 of 36 interview that he was a muslim. It is alleged that since earlier he was issued caste certificate as ‘Doom Marasi’ by mistake, that is why he got issued fresh certificate of caste mentioning

were also issued Scheduled Caste certificates. The appellant accepted that he did receive a notice vide letter dated 30.11.2006, to deposit caste certificate issued to him by 19.12.2006 but denied that his certificate was ever cancelled or withdrawn by the Government. 8. The High Court, on the basis of the pleadings of the parties framed following issues:- (1) Whether the respondent being muslim was not qualified to contest the election from 102-Bhadaur Assembly Constituency reserved for the members of the Scheduled Castes? JUDGMENT (2) Whether the respondent is a Sikh and professes Sikh religion? (3) Whether the election petition is not verified in accordance with Order VI Rule 15 of the Code of Civil Procedure, 1908? If so, its effect. (4) Whether no material fact can be pleaded in the replication after expiry of the period of limitation for filing an election petition? Page 7 Page 8 of 36

(6) Relief.” 9. The High Court, after recording evidence of the parties, and hearing them, allowed the Election Petition and set aside the election of the appellant, holding that he was a muslim, and not a member of Scheduled Caste, as such not qualified to contest election from 102 – Bhadaur (Scheduled Caste) Assembly Constituency. 10. Aggrieved by the above order of the High Court, this JUDGMENT appeal is preferred by the respondent in the Election Petition. 11. Submissions and arguments advanced on behalf of the appellant: 11.1 In 1939, appellant was born in ‘Doom’ caste in Punjab. The appellant’s parents were Muslims by birth. However, the appellant even before his conversion to Sikhism, had Page 8 Page 9 of 36 complete inclination towards Sikhism and was a ‘Ragi’ and used to perform Kirtan at Alamgir Sikh Gurdwara.

ceremonies, rituals and rites of Sikhism. 11.3 He has never offered prayer in a mosque, or kept Rozas, or offered Namaz, or had never been to Haj. He has never lived nor considered himself a muslim, nor was he so considered by others. 11.4 He started singing songs at a very early age and in due course became one of the most popular folk singers in Punjab. He was associated with other writers, artists, JUDGMENT singers and producers, who were all Sikhs, and used to visit Gurdwaras with them to pay obeisance, and had full faith in Sikh religion. At every stage - show of his, the appellant started the performance by singing religious songs in praise of the Guru Sahibans. Page 9 Page 10 of 36 11.5 During 1989-1991, appellant’s daughters were all issued caste certificates mentioning ‘Doom’ as their caste, as per certificates dated 01.08.1989, and 16.04.1991. These

11.6 During 1999-2000, appellant was going through a personal bad phase in his life. On the advice of Sardar Pargat Singh Grewal, the appellant got performed the ‘Sampat Path’, which was performed by Sant Baba Sucha Singh along with other Ragis of Jawadi Taksal at his residence in Ludhiana for seven days. Thereafter, the appellant’s condition started improving, and it further strengthened his belief in Sikh religion. JUDGMENT 11.7 During 2001-2002, three of the appellant’s daughters, namely, Naseem Akhtar, Shehnaz Akhtar and Javed Akhtar were married into Hindu families. The marriages were performed as per Hindu rites and ceremonies, as desired by the respective husbands’ families. 11.8 Though the appellant had always been raised as a Sikh and had followed Sikhism, he formally embraced Sikhism Page 10 Page 11 of 36 on 13.04.2006. He gave a public notice of this, which was published in leading newspapers namely Hindustan Times, Chandigarh and Daily Akali Patrika, Chandigarh

throughout Punjab and indeed all over India as a singer, he retained his muslim name and did not change it. 11.9 On 13.07.2006, appellant got his application and affidavit typed by a typist in Ludhiana for obtaining his caste certificate. The appellant did not read the same before signing and Caste certificate was issued to the appellant mentioning his caste as ‘Doom’ (Marasi). The appellant at this stage realized that the typist had by mistake in the application wrongly mentioned his caste JUDGMENT as ‘Doom’(Marasi) instead of caste ‘Doom’. 11.10 On 25.08.2006, appellant therefore asked the Tehsildar to cancel the wrong caste certificate and, on his asking, re-applied with the correct caste mentioned as ‘Doom’. Fresh caste certificate mentioning ‘Doom’ as the caste was issued to the appellant, which is still valid and Page 11 Page 12 of 36 has not been cancelled. ‘Doom’ is a Scheduled Caste in Punjab.

into it. Prominent Sikh personalities such as Sant Shamsher Singh Jagera, President of Sant Sepahi Dal and International Sant Samaj, honoured the appellant by presenting “Saropa” to him on 20.01.2007. He was also welcomed by Sant Kartar Dass Jee at his Dera and Sardar Pargat Singh Grewal, President, Prof. Mohan Singh Foundation. 11.12 The appellant’s wife Rafikan @ Seeto passed away on JUDGMENT 17.12.2007. Since she had been following Islam, she was buried. However, since the appellant had been following Sikhism, he got the ‘Akhand Path’ performed in Gurdwara Shri Tegh Bahadur Satsang Sabha, Ludhiana from 04.01.2008 to 06.01.2008, and the bhog of Akhand Path of Sh. Guru Granth Sahib was performed on 06.01.2008 at his residence and thereafter Kirtan and Page 12 Page 13 of 36 Antim Ardas was held on the same day followed by Guru ka Langar as per Sikh rituals, rites, customs and ceremonies. The obituary to this fact was got published

dated 05.01.2008 and ‘Ajit Jalandhar’ dated 04.01.2008. The Kirtan and Antim Ardas of the appellant’s wife was well publicised and widely attended, including by prominent Sikh personalities. The entire event was also videographed and the original video recordings were produced as evidence before the High Court. 11.13 The appellant’s mother Smt. Parsanni Devi passed away on 16.12.2009. Since she had followed Islam, she was JUDGMENT buried. However, again, since the appellant was following Sikhism, he got performed the Akhand Path and bhog of Akhand Path of Sri Guru Granth Sahib and Kirtan and Antim Ardas on 27.12.2009 in Gurdwara Sahib at Village Kupkalan, Tehsil Malerkotla District Page 13 Page 14 of 36 Sangrur. This was also attended by several prominent Sikh personalities.

Nomination papers were to be filed on or before 12.01.2012. Scrutiny of papers was on 13.01.2012. The appellant filed his nomination papers from Indian National Congress Party for Bhadaur Constituency. The respondent (Election Petitioner) filed his nomination from the Shiromani Akali Dal Party. Bhadaur constituency was reserved for Scheduled Castes in Punjab. Demographically, it is dominated by Sikhs who are the majority religious group in this constituency. Polling was JUDGMENT held on 30.01.2012. On 06.03.2012, results were declared and the appellant emerged as the successful candidate, winning by a wide margin. 11.15 For the avoidance of doubt, on 11.08.2014, appellant made a declaration as per Section 2(9) of the Sikh Gurdwaras Act 1925 to the effect that he was a follower Page 14 Page 15 of 36 of Sikh religion. However, on 07.04.2015, the impugned order was pronounced by the High Court, which allowed the petition, holding that the appellant was not eligible to

that since the appellant’s parents followed Islam, he was a muslim and therefore could not be a member of a Scheduled Caste. It further held that appellant had not embraced Sikhism and even if he embraced Sikhism, he would not get the benefit of being a member of a Scheduled Caste. 11.16 The impugned order is erroneous because it ignored the overwhelming evidence that the appellant had lived his life throughout as a Sikh. Finding of High Court that the JUDGMENT appellant is a muslim is incorrect, and the evidence has not been correctly appreciated. There is no formal ceremony or procedure required to embrace Sikhism. The fact that a person has led his life throughout by following Sikh customs, rituals, rites and ceremonies, and that he has not followed the ceremonies, of any other Page 15 Page 16 of 36 religion, leads to the conclusion that the person is a Sikh.

Akhand Path, bhog, kirtan and Antim Ardas performed after the death of his wife and his mother. Three of his daughters are married into Hindu families. He had given a public notice of his formally embracing Sikhism as far back as in 2006, which was not objected to by anyone. On the other hand, the evidence was clear that he had never observed any of the customs, rites, or ceremonies of Islam. Thus, neither did appellant conduct himself as a muslim, nor did he regard himself as the one. He was JUDGMENT not perceived as a muslim by his near and dear ones, friends and acquaintances. 11.18 The High Court erred in holding that the declaration made by the appellant under the Sikh Gurdwaras Act 1925 would take effect only from the date of the Page 16 Page 17 of 36 declaration. It failed to note that the declaration, by its very nature, would be retroactive in operation.

therefore the appellant could not claim to be a member of a Scheduled Caste. The High Court failed to appreciate that the appellant had been raised as a Sikh belonging to ‘Doom’ caste from the very beginning and as such it was not a case of conversion. 11.20 The High Court has misconstrued the evidence of PW-2, PW-4 and PW-5. All that was stated by these witnesses is that the State Government had issued instructions JUDGMENT that Scheduled Caste Certificates should not be issued to muslims, even if they indicated their caste as ‘Doom’. These instructions were not specific to the case of the appellant since the appellant is not a muslim. The Caste Certificate issued to the appellant remains valid even on date, and has never been cancelled. Page 17 Page 18 of 36 11.21 The High Court further erred in holding that since the appellant did not wear the five ‘kakkas’ i.e Kachha, Karha, Kirpan, Kangha and Kesh, he could not be a Sikh.

only of Amritdhari Sikhs, and not all Sikhs, and even among Amritdhari Sikhs it is not a universal practice. 12. Submissions and arguments advanced on behalf of Respondent (Election Petitioner) :- 12.1 Constitution (Scheduled Castes) Order, 1950 provides that no person who professes a religion different from the Hindu, the Sikh or the Buddhist shall be deemed to be a member of a Scheduled Caste. Thus a person professing JUDGMENT Muslim religion cannot claim Scheduled Caste status. 12.2 Under section 5(a) of the Representation of the People Act 1951, the qualification to be elected to the Legislative Assembly from a seat reserved for Scheduled Castes is that the candidate must belong to one of the Scheduled Page 18 Page 19 of 36 Castes specified for the said State, in the Constitution (Scheduled Castes) Order, 1950. Since the Bhadaur Constituency was reserved for the Scheduled Castes in

member of Scheduled Caste was not qualified to contest election from said Constituency. 12.3 The High Court has correctly evaluated the material available on record to find out as to whether the appellant had taken birth in the family of Scheduled Caste as per the Constitution (Scheduled Castes) Order, 1950 before concluding that the appellant being a JUDGMENT muslim cannot derive any benefit of Scheduled Caste. 12.4 Even if it is presumed that the appellant belonged to Doom community and embraced Sikhism, it cannot be said that he was a member of Scheduled Caste and he would carry his ‘Doom’ Caste along with him at the time Page 19 Page 20 of 36 of conversion. It is apposite to mention here that a muslim even if belonging to Scheduled Caste was not eligible to contest the election, and as such by merely

same. 12.5 A person embracing religion other than Hindu or Sikh does not carry his caste with him as a general rule. No special circumstances have been brought on record so that this Court may presume that the appellant had carried his ‘Doom’ caste along with him after embracing Sikhism. In fact, on the basis of the evidence led by both the parties, the High Court was rightly not convinced that the appellant had embraced Sikhism for the reason JUDGMENT that the appellant fairly admitted during his cross- examination that his forefathers as well as his wife were following Islam. 12.6 Moreover, the declaration which is required to be verified by a Magistrate under Rule 3(b) of the Sikh Gurdwaras Page 20 Page 21 of 36 Rules, 1925 has been verified by the Oath Commissioner and not by the Magistrate, and hence it does not qualify to be a legal declaration and therefore, its not a valid declaration. 12.7 By an application dated 13.07.2006, (Exh. PF), the appellant had applied for issuance of a Scheduled Caste certificate by claiming himself that he belonged to “Doom (Marasi)” caste, which was granted to him on the same date i.e.13.07.06 (Exh. PF6), under the orders of the then Tehsildar, Ludhiana (West). When the said fact came to light, the then Commissioner, Patiala Division, Patiala, JUDGMENT ordered an inquiry and thereafter a direction was issued to the appellant to return the said Scheduled Caste certificate in the office of the Tehsildar by 19.12.2006, but the same was not obeyed by the appellant and, as such, the Government of Punjab vide its order no. 15/MC, dated 11.01.2007, cancelled the said certificate. In the meantime, the appellant again applied on Page 21 Page 22 of 36 25.08.2006 (Exh.PG), for issuance of another Scheduled Caste certificate claiming himself to be a “Doom” caste only and a certificate (Exh. PG2), to that effect was issued

Secretary, Welfare, Government of Punjab, vide his Memo No.1/32/2008-RS-1, dated 17.11.2008, issued directions to all the Deputy Commissioners in the State of Punjab, to the effect that a person belonging to Islam was not legally entitled to get a Scheduled Caste certificate. 12.8 A public notice claiming to declare the appellant a Sikh was published in the newspapers – The Hindustan Times, Chandigarh and Daily Akali Patrika, Jalandhar on 04.01.2007 but as admitted by his own witness RW 14 in JUDGMENT the cross examination, the appellant was a Mohammedan before the advertisement in the newspapers on 04.01.2007. As such the appellant is a born muslim, and continued to be a muslim upto the date of filing of nomination papers. Page 22 Page 23 of 36 12.9 The two Scheduled Caste Certificates dated 13.07.2006 Exh.PF6 and 25.08.2006 Exh.PG2 got issued by the appellant are not valid Scheduled Caste certificates. 12.10 Sub Section (9) of Section 2, of the Sikh Gurudwara Act, 1925 defines a Sikh reads as follows- “(9) Sikh – “Sikh means a person who professes the Sikh religion or in the case of a deceased person, who professed the Sikh religion or was known to be a Sikh during his life time. If any question arises as to whether any living person is or is not a Sikh, he shall be deemed respectively to be or not to be a Sikh according as he makes or refuses to make in such manner as the State Govt. may prescribe the following declaration: - JUDGMENT I solemnly affirm that I am a Sikh, that I believe in the Guru Granth Sahib, that I believe in the ten Gurus and that I have no other religion.” 12.11 In the Rules framed under Sikh Gurudwara Act, 1925, it is provided that a declaration shall be made either orally in the presence of the authority by whom it is to be decided whether the person in question is a Sikh or not, Page 23 Page 24 of 36 or in writing and (i) if the declaration is made orally the authority in whose presence it is made shall record the making of it in writing and the record shall be attested by

and (ii) if the declaration is made in writing it shall be signed by the person making it, shall be verified by a magistrate and shall be forwarded in original to the authority by whom it is to be decided whether the person in question is a Sikh or not. 12.12 For ceremony of Baptism and Imitation procedure in Art. XXIV is required to be followed, which is not followed, as such High Court committed no error of law in setting aside election of the appellant. JUDGMENT 12.13 In the above circumstances, the respondent deserves to be declared elected for remaining period from Assembly Constituency Bhadaur. Page 24 Page 25 of 36 13. We have considered the rival submissions of learned counsel for the parties and perused the papers on record.

a member of Scheduled Caste on the date of filing of his nomination papers from the Assembly Constituency 102 Bhadaur (SC) in Punjab, as such he was not qualified, and his election from said constituency is bad in law. 15. Before further discussion we think it just and proper to understand what “caste” actually means. The word “caste” is defined in Encyclopedia Americana, Vol. 5, as under: - “Caste: Caste is a largely static, exclusive social class, membership in which is determined by birth and involves particular customary restrictions and privileges. The word derives from the Portuguese casta, meaning ‘breed’, ‘race’, or ‘kind’ and was first used to denote the Hindu social classification on the Indian subcontinent. While this remains the basic connotation, the word ‘caste’ is also used to describe in whole or in part social systems that emerged at various times in other parts of the world….” JUDGMENT According to Webster Comprehensive Dictionary (International Edition), ‘caste’ in relation to Hinduism means – Page 25 Page 26 of 36 any of the four social divisions namely Brahmin (Priests), Khshatriya (Warriors), Vaishya (agriculturists & traders) and Shudras (servants).

1 (1976) 3 SCC 411 Page 26 Page 27 of 36 as regards members thereof resident in the localities specified in relation to them in those Parts of that Schedule. 3. Notwithstanding anything contained in para 2, no person who professes a religion different from the Hindu or the Sikh religion shall be deemed to be a member of a Scheduled Caste. The schedule to this order in Part I sets out the castes, races or tribes or parts of or groups within castes or tribes which shall in the different areas of the State of Andhra Pradesh be deemed to be scheduled castes. One of the castes specified there is Madiga caste and that caste must, therefore, be deemed to be a scheduled caste. But by reason of clause (3), a person belonging to Madiga caste would not be deemed to be a member of a scheduled caste unless he professes Hindu or Sikh religion at the relevant time. It is not necessary that he should have been born a Hindu or a Sikh…….” (Emphasis supplied) 2 17. In S. Anbalagan v. B. Devarajan , which is a case JUDGMENT pertaining to election from Rasipuram Parliamentary Constituency (reserved for Scheduled Castes), a three-Judge Bench of this Court at the end of para 13 has observed as under: -

2 (1984) 2 SCC 112 Page 27 Page 28 of 36

JUDGMENT the question – whether the loss of the caste is absolute, irrevocable so as not to revive under any circumstance. After deriving the history of caste system, this Court observed following guiding principle to determine the question in paragraph 28: - “Where a person belonging to a scheduled caste is converted to Christianity or Islam, the same 3 (1984) 2 SCC 91 Page 28 Page 29 of 36

19. In above Kailash Sonkar (supra) this Court further discussed issue relating to reconversion into Hinduism by the members of the community whose forefathers converted to Page 29 Page 30 of 36 other religions. Applying the doctrine of eclipse, this Court observed as under: -

(Emphasis supplied) Page 30 Page 31 of 36 20. In paragraphs 51 and 52 in Kailash Sonkar (supra), on the facts of said case, this Court gave following conclusions: -

52. In these circumstances, therefore, this case fulfils the conditions required for being reconverted to Hinduism from Christianity in order to revive the original caste.” Page 31 Page 32 of 36 21. In K.P. Manu v. Scrunity Committee for Verification 4 of Community Certificate , one of the questions examined by this Court is – whether on re-conversion, a person born to

religion, be eligible to claim the benefit of his original caste. Referring to various case laws, including those referred above, this Court disagreed with the finding of Scrutiny Committee that caste certificate issued to a person on the basis of the fact that though the great grandfathers of such person belonged to Pulaya community (i.e. Scheduled Caste), but he was born after his ancestors embraced Christianity and thereafter, reconverted into Hindu religion is not entitled to the Scheduled Caste certificate. Constitution Bench decision in JUDGMENT Guntur Medical College (supra) and three-Judge Bench decisions in S. Anbalagan (supra) and Kailash Sonkar (supra) are referred to and relied upon in K.P. Manu (supra). 22. In the case at hand, admittedly the appellant was born to muslim parents. However, he has proved that his family members though followed Islam but they belonged to “Doom” 4 (2015) 4 SCC 1 Page 32 Page 33 of 36 community. It is settled law that a person can change his religion and faith but not the caste, to which he belongs, as caste has linkage to birth. It is proved on the record that the

member of ‘Doom’ community by the competent authority, after he declared that he has embraced Sikhism, and he was accepted by the Sikh community. It is not disputed that ‘Doom’ in Punjab is a Scheduled Caste under Constitution (Scheduled Castes) Order, 1950. The Scheduled Caste Certificate No. 6149 dated 25.08.2006 (Exh PG/2) was issued to the appellant by the competent authority, and accepted by the returning officer. Said certificate appears to have not been cancelled. What is shown on behalf of the respondent is that JUDGMENT vide communication dated 17.11.2008 (Ext. PJ) State authorities informed and clarified to the Deputy Commissioner that members following Islam are not entitled to the certificate of Scheduled Caste, and if issued, certificates may be cancelled. But the certificate (PG/2) dated 25.08.2006 already issued in favour of appellant, is not cancelled, which he obtained after his conversion to Sikhism. It is proved on the Page 33 Page 34 of 36 record that the appellant embraced Sikh religion on 13.04.2006, and got published the declaration on 04.01.2007 in the newspapers Hindustan Times (English) Exh.RA, and Ajit

filed by him five years thereafter. The appellant has further sufficiently explained that since he was popular as a singer with the name – ‘Mohammad Sadique’ as such without changing his name, he accepted Sikhism and followed all rites and traditions of Sikh Religion. 23. It is not essential for anyone to change one’s name after embracing a different faith. However, such change in name can be a corroborating fact regarding conversion or reconversion into a religion/faith in appropriate cases. Also it JUDGMENT is not necessary in law that entire family of a person should convert or reconvert to the religion to which he has converted. RW-5 Mohammad Sadique has stated that he not only followed Sikh traditions, he never offered Namaz, nor observed Roza nor went to Haj. It is also relevant to mention here that PW-7 Darbara Singh Guru (respondent-Election Petitioner) in Page 34 Page 35 of 36 his cross-examination admits that he did not raise any objection at the time when nomination papers were filed by the appellant.

the High Court has erred in law, by ignoring the above facts on the record, and giving importance to form of declaration, and the interview said to have been given by appellant to PW 6 Gulzar Singh Shaunki, author of book - “Sada Bahar Gayak – Mohammad Sadique : Jeevan Te Geet” (Exh.PK). Statement of the appellant as RW-5 regarding conversion to Sikhism, is fully corroborated by RW-11 Darshan Singh, Ex-Sarpanch of village Kupkalan, RW-6 Rachhpal Singh, Secretary of Gurudwara Sahib Kupkalan, RW-9 Ms. Sukhjeet Kaur, co- JUDGMENT singer in Gurudwara, and RW-14 Sant Shamsher Singh Jageda, who presented ‘Saropa’ to the appellant. 25. Having re-appreciated the evidence on record, as above, and keeping in view the law laid down by this Court in Guntur 1 Medical College v. Y. Mohan Rao , S. Anbalagan v. B. 1 (1976) 3 SCC 411 Page 35 Page 36 of 36 2 3 Devarajan , and Kailash Sonkar v. Maya Devi , in our opinion, the impugned judgment passed by the High Court cannot be upheld.

Petition filed by the respondent is dismissed. No order as to costs. ……………………………..J. [Ranjan Gogoi] ……………………………..J. [Prafulla C. Pant] New Delhi; April 29, 2016. JUDGMENT 2 (1984) 2 SCC 112 3 (1984) 2 SCC 91 Page 36