Full Judgment Text
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PETITIONER:
STATE OF JAMMU AND KAS
Vs.
RESPONDENT:
M. S. FAROOQI AND OTHERS
DATE OF JUDGMENT17/03/1972
BENCH:
SIKRI, S.M. (CJ)
BENCH:
SIKRI, S.M. (CJ)
GROVER, A.N.
RAY, A.N.
PALEKAR, D.G.
BEG, M. HAMEEDULLAH
CITATION:
1972 AIR 1738 1972 SCR (3) 881
1972 SCC (1) 872
CITATOR INFO :
D 1973 SC 231 (15)
F 1976 SC1031 (11)
R 1979 SC 984 (11)
ACT:
Constitution of India, 1950, Art. 254 as applied to Jammu
and Kashmir in 1962--Scope of.
Jammu and Kashmir Government Servants’ Prevention of
Corruption (Commission) Act, 1962--If repugnant to All India
Services Act, 1951, and Rules made
thereunder--Repugnancy--Tests for.
HEADNOTE:
The respondent, a member of the Indian Police Service, was
borne oil the Jammu and Kashmir Cadre. The Commission set
up under the Jammu and Kashmir Government Servants
Prevention of Corruption (Commission) Act 1962, directed
investigation into a complaint received by the Commission
against the respondent. He challenged the jurisdiction of
the Commission, and the High Court allowed the petition,
holding tint the members of an All India Service, serving in
a State, are governed by the All India Services Act, 1951
and the Rules made thereunder, and the Commission Act was
not applicable to them.
Dismissing the appeal to this Court,
HELL) : Assuming that the Commission Act is, in pith and
substance, a law with respect to corruption of Government
servants, it is repugnant to the provisions of the All India
Services Act and the All India Services (Discipline and
Appeal) Rules, 1955, and hence, under Art. 254 as it existed
when the Commission Act came into force (July, 16, 1962),
the Commission Act must give way to the All India Services
Act and the Rules made thereunder. [883 C.D. 887 B-C; 997 F]
(a) The position when the Commission Act came into force
was that Parliament could legislate on item 70, List I,
dealing with ’Union Public Services ’ All India Services and
Union Public Service Commission, and )Vt. 254, as applicable
to Jammu and Kashmir at that time provided that, if any
Provision of a law made by the Legislature of a State is
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repugnant to any provision of a law made by Parliament which
Parliament is competent to enact the law made by Parliament,
whether passed before or after the law made by the
Legislature of the State, shall prevail and the law made by
the Legislature of the State shall, to ,the extent of
repugnancy, be void. It therefore follows that if provision
of the Commission Act is repugnant to a provision of the
Discipline and Appeal Rules, 1955, then the law made by the
State of Jammu and Kashmir must give way. [884 H-885 F]
A. S. Krishna v. State of Madras; [1957] S.C.R. 399; Deep
Chand v. State of Uttar Pradesh, [1959] Supp. 2 S.C.R. 8
and Prem Nath Kaul v. The State of Jammu and Kashmir,,
[1959] supp. 2 S.C.R. 270, explained.
(b) Repugnancy arises when (i) there is inconsistency in
the actual terms of the Act enacted by Parliament and the
impugned State Act,
882
or (ii) the law enacted by Parliament was intended to be a
complete and exhaustive code, (or) (iii) the law enacted by
Parliament was intended expressly or impliedly to cover the
whole field. [887 F-H]
Ch. Tika Ram it v. State of U.P., [1956] S.C.R. 393,
followed.
Deep Chand v. State of Uttar Pradesh, [1959] Supp. 2 S.C.R.
8; referred to.
(c) It could be said a law enacted by Parliament was
intended to cover the whole field, where by reason of the
subject matter dealt with, and the method of dealing with
it, and the nature and multiplicity of the regulations
prescribed, Parliament had adopted a plan or scheme which
would be hindered and obstructed if any additional
regulations whatever ate prescribed upon the subject by any
other authority, that is, if the subject is either touched
or trenched upon by the State authority. [888 D-F]
O’Sullivan v. Noarlunga Meat Ltd., [1957] A.C. 1; Attorney
General, Canada v. Attorney-General, British Columbia,
[1930] A.C. 111; Subrahmanyan Chattiar v. Muthuswami
Goundan, [1940] F.C.R. 188 and Ukha Kolha v. State of
Madras, A.I.R. 1963 S.C. 1531, referred to.
Megh Rai v., Allah Rakhia, [1947] F.C.R. 77; Prafulla Kumar
Mukherjee v. Bank of Commerce; [1947] F.C.R. 28 and Calcutta
Gas Company v. State of West Bengal, [1962] Supp. 3 S.C.R.
1; explained
Wynes, Legislative Executive and Judicial’ Powers in
Australia’ 4th ed. p. 101, referred to.
(d) From the perusal of the provisions of the two statutory
laws, namely, the All India Services (Discipline and Appeal
Rules, 1955, and the Jammu and Kashmir Government Servants
Prevention of Corruption (Commission) Act, 1962 it is
impossible to escape the conclusion that the two cannot go
together. The impugned Act provides for additional
punishments not provided for in the Discipline and Appeal
Rules; and in so far as the Commission Act deals with the
infliction of disciplinary punishment it is repugnant to the
Discipline and Appeal Rules. Parliament had occupied the
field and given clear indication that the only manner in
which any disciplinary action could been taken against the
members of the All India Service, was under the All India
Services (Discipline and Appeal) Rules. [897 B-D]
In so far as the Commission Act deals. with a preliminary
enquiry for the purposes of enabling any prosecution to be
launched it may be within the legislative competence of the
Jammu and Kashmir State and not repugnant to the provisions
of the Discipline and Appeal Rules. But as the provisions
dealing with investigation for possible criminal prosecution
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are inextricably interwined with the provisions dealing with
infliction of disciplinary punishment the whole Act must be
read so as to leave the members of the All India Services
outside its purview. [897 D-F]
JUDGMENT:
CIVIL APPELLATE JURISDICTION : C.A. No. 1572 of 1968.
Appeal from the judgment and order dated the 31st October,
1966 of the Jammu and Kashmir High Court in Writ Petition
No. 130 of 1966.
M. K. Ramamurthi, Ram Panjwani and R. N. Sachthey, for the
appellant.
G. L. Sanghi, for the respodents.
883
The Judgment of the Court was delivered by
Sikri, C.J. This is an appeal by certificate granted by the
High Court of Jammu and Kashmir from its judgment dated
October 31, 1966 allowing the writ petition filed by the
petitioner-respondent, M. S. Farooqi of the Indian Police
Service, and restraining the State of Jammu and Kashmir,
appellant before us, from proceeding against him under the
Jammu and Kashmir Government Servants’ Prevention of
Corruption (Commission) Act, 1962-hereinafter referred to as
the Commission Act. The High Court held that the members of
an All India Service serving in a State are governed by the
All India Services Act, 1951, and the Rules made thereunder,
and the Commission Act was not applicable to them. The High
Court further held that the Commission Act was hit by art.
14 of the Constitution as "there is a clear discrimination
between the members of All India Services posted else where
and the members of the same Service posted in the State
inasmuch as inquiry against the former for acts of
corruption is to be held under the Central Act and the rules
made thereunder while against the latter for the same acts
of corruption enquiry is to be held under the Commission
Act, the provisions of which are for more drastic than the
Central Act and the rules made thereunder."
We may briefly state the relevant facts which necessitated
the filing of the writ petition. The respondent before us,
M. S. Farooqi, hereinafter referred to as the petitioner, is
a member of the Indian Police Service which is in All India
Service. He is borne on the Jammu & Kashmir cadre. On
March 12, 1964, an anonymous complaint was received by the
Commission, set up under the Commission Act. On March 20,
1964, the Commission asked for a report from the Deputy
Inspector General of Police. The Deputy Inspector General
of Police (Anti Corruption Organisation) raised the question
of the jurisdiction of the Commission. The Commission,
however, held that the Commission Act was applicable in its
entirety to Government servants belonging to Jammu and
Kashmir cadre of the All India Services. The objection
raised by the Investigating Agency was thus overruled. The
Investigating Agency was directed to continue Investigation
of the case and submit a report. Thereupon the petitioner
filed the writ petition in the High Court challenging the
jurisdiction of the Commission. As stated above, the High
Court allowed the petition, but later granted certificate of
fitness and the appeal filed on behalf of the State of Jammu
and Kashmir is now before us.
The learned counsel for the State contends that
(1) The Commission Act is in pith and substance a law in
respect of corruption of Government servants of Jammu and
Kashmir and only incidentally deals with members of the All
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India
884
Services, and is therefore valid in its entirety.
(2) If such a legislation is valid, the Act is not
discriminatory because all servants of Jammu and Kashmir
Government are treated alike and the same procedure applied
to them for the trial of offences of corruption;
(3) There is a valid classification on the basis of
territory; and
(4) In any event, the procedure under the Commission Act is
not more prejudicial than that under the AU India Services
Act, 1951, and the rules made thereunder.
The first point raised by the learned counsel does not meet
the real objection to the applicability of the Commission
Act to members of the Indian Police Service serving in Jammu
and Kashmir. This objection is that, assuming that the
Commission Act is in pith and substance a law with respect
to corruption of Government servants, it is repugnant to the
provisions of the All India Service Act, 1951, and the All
India Services (Discipline and Appeal) Rules, 1955-
hereinafter referred to as the Discipline and Appeal Rules,
and it must give way to the statutory provisions.
It seems to us that there is force in the objection raised
on behalf of the petitioner and in that view it is not
necessary to decide the four points raised by the learned
counsel.
We are here concerned with, the Constitution of India as
applicable to the State of Jammu and Kashmir at the relevant
time. Article 370 of the Constitution of India, inter alia,
provides that "the powers of Parliament to make laws for the
State (of Jammu and Kashmir) shall be limited to those
matters in the Union List and the Concurrent List which, in
consultation with the Government of the State, are declared
by the President to correspond to matters specified in the
Instrument of Accession governing the Accession of the
State, to the Dominion of India as the matters with respect
to which the Dominion Legislature may make laws for the
State, and (ii) such other matters in the said Lists as,
with the concurrence of the Government of the State, the
President may by order specify. "
In exercise of the powers conferred by cl. (1) of art. 370,
the President, with the concurrence of the Government of the
State of Jammu, and Kashmir, made the Constitution
(Application to Jammu and Kashmir) Order, 1954. We are
concerned in this case with the position as it existed on
0July 16, 1962 when the Commission Act received the assent
of the Sadar-i-Riyasat. The position was that Parliament
could legislate on List I, entry 70, which reads: "Union
Public Services, All-India Services; Union Public Service
Commission."
885
Article, 246 of the Constitution, as applied to Jammu and
Kashmir, then read
"24.6(1) Parliament has exclusive power to
make laws with respect to any of the matters
enumerated in List I in the Seventh Schedule
(in this Constitution referred to as the
"Union List."
Articles 248 and 249 of the Constitution had not been made
applicable to the State of Jammu and Kashmir and, therefore,
all the residuary powers rested with the State of Jammu and
Kashmir. Entry 97 of List I, dealing with residuary
powers., had also been omitted.
Article 254, as applicable to the State of Jammu and Kashmir
at the relevant time, provided :
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"254. If any provision of a law made by the
Legislature of a State is repugnant to any
provision of a law made by Parliament which
Parliament is competent to enact, the, law
made by Parliament, whether passed before or
after the law made by the Legislature of the
State, shall prevail and the law made by the
Legislature of the State shall, to the extent
of repugnancy, be void."
At the relevant time there was no concurrent Iist. Certain
entries in the Concurrent List seem to have been applied by
the order No. CO 66 of 1963 dated September 25, 1963, for
the first time.
From this constitutional scheme it follows that if a
provision of the Commission Act is repugnant to a provision
of the Discipline and Appeal Rules, 17955, then the law made
by the State of Jammu and Kashmir must give way.
Article 254 of the Constitution as applied above, is similar
to section 109 of the Australian Constitution which provides
that "when a law of the State is inconsistent with a law of
the Commonwealth, the latter shall prevail, and the former
shall to the extent of inconsistency, be invalid."
The learned counsel for the State relied on various
decisions of this Court interpreting art. 254, is it exists
in the Indian Constitution.
In A. S. Krishna v. State of Madras(1) while interpreting s.
107 of the Government of’ India Act, 1 9 3 5, which is
similar to art. 254(1) of the Constitution, Venkatarama
Ayyar, J, observed
"For this section to apply, two conditions
must be fulfilled : (1) the provisions of the
Provincial law and
(1) [1957] S.C.R. 399.
886
those of the Central Legislation must both be
in respect of a matter which is enumerated in
the Concurrent List, and (2) they must be
repugnant to each other. It is only when both
these requirements are satisfied that the pro-
vincial law will, to the extent of repugnancy,
become void."
In Deep Chand v. State of Uttar Pradesh(1), Subba Rao, J.,
as he then was, seems to read cl. (2) of art. 254 in a
similar manner.
In Prem Nath Kaul v. The State of Jammu and Kashmir(2
Gajendragadkar, J., as he then was, observed :
"Besides, it is clear that the essential
condition for the application of Art. 254(1)
is that the existing law must be with respect
to one of the matters enumerated in the
Concurrent, List; in other words, unless it is
shown that the repugnancy is between the
provisions of a subsequent law and those of an
existing law in respect of the specified
matters, the Article would be inapplicable;
and, as we have already pointed out, Schedule
Seven which contains the three Legislative
Lists was not then extended to the State; and
it is, therefore, impossible to predicate that
the matter covered by the prior law is one of
the matters enumerated in the Concurrent List.
That is why Art. 254 cannot be invoked by the
appellant."
Art. 254, as applicable to the State of Jammu and Kashmir,
at the time this judgment was delivered, was in the same
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form as in the Indian Constitution. This Court was not then
dealing with art. 254 in the form with which we have to deal
with
We may mention that this Court left open the question regard
the interpretation of art. 254(1 ) in the following words in
Ch. Tika Ramji v. The State of Uttar Pradesh(3) :
"We are concerned here with the repugnancy, if
any, arising by reason of both Parliament and
the State Legislature having operated in the
same field in respect of a matter enumerated
in the Concurrent List, i.e., foodstuffs
comprised in Entry 33 of List III and
we are,
therefore, not called upon to express any
opinion on the controversy which was raised in
regard to the exact scope, and extent of
article 254(1) in regard to "a law made by
Parliament which Parliament is competent to
enact", as to whether the legislative power of
Parliament therein refers to List I, List III
and the residuary power of legislation vested
in Parliament under article
(1) [1959] Sip3.2 S.C.R. 841.
(3) [1956] S.C.R. 393; 424.
(2) [1959] Supp. 2 S.C.R. 270; 300.
887
248 or is confined merely to the matters
enumerated in the
Concurrent List (Vide A.I.R. 1942 Cal. 587
contra, per
Sulaman, J., in 1940 F.C.R. 188 at p. 226)."
It seems to us that the above cases are not applicable as
the language of Art. 254 as applicable to J. & K. is
different.
On the wording of art. 254, as it existed when the
Commission Act was enacted, it seems to us that there is no
escape from the clear wording of the article. It says in
plain words that if there is any repugnancy between the law
made by the State and the law made by Parliament the law
made by the Legislature of the State must give way.
So, the only question to be determined is whether there is
any repugnancy between the Discipline and Appeal Rules and
the Commission Act. We may state that we are not concerned
with the meaning ascribed to art. 254, as it exists in the
Indian Constitution and which was interpreted by the
judgments referred to above.
In Ch. Tika Ramji v. The State of Uttar Pradesh(1) this
Court examined the question of repugnancy. It referred to
various authorities and concluded that either there must be
inconsistency in the actual terms of the Act enacted by
Parliament and the impugned State Act or the law enacted by
Parliament be intended to be a complete and exhaustive code;
in other words, expressly or impliedly evince an intention
to cover the whole field. Various tests have been suggested
by various authorities as to how to determine whether there
is any inconsistency or repugnancy. Bhagwati, J., referred
to Nicholas-Australian Constitution, 2nd ed. p. 303who had
suggested three tests of inconsistency or repugnancy,,
namely :-
(1) There must be inconsistency in the
actual terms of the competing statutes.
(2) Though there may be no direct conflict,
a State law may be inoperative because the
Commonwealth law, or the award of the
Commonwealth Court, is intended to he a
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complete exhaustive code.
(3) Even in the absence of intention, a
conflict may arise when both State and
Commonwealth seek to exercise their powers
over the same subject matter.
(1) [1956] S.C.R. 393.
888
In Deep Chand v. State of Uttar Pradesh(1)
Subba Rao, J., as he then was, speaking for
the Court, observed on the question of re-
pugnancy:
"Repugnancy between two statutes may thus be
ascertained on the basis of the following
three principles :
(1) Whether there is direct conflict between
the two provisions;
(2) Whether Parliament intended to lay down
an exhaustive code in respect of the subject
matter replacing the Act of the State
Legislature; and
(3) Whether the law made by Parliament and
the law made by the State legislature occupy
the same field."
We may also refer to the observations of Evatt, J., in Stock
Motor Plough Ltd. v. Forsyth(2), which were extracted in
Tika Ramji’s case(3) :
"It (the test of covering the field) is no
more than a cliche for expressing the fact
that, by reason of the subject matter dealt
with, and the method of dealing with it, and
the nature and multiplicity of the regulations
prescribed, the Federal authority has adopted
a plan or scheme which will be hindered and
obstructed if any additional regulations
whatever are, prescribed upon the subject by
any other authority; if, in other words, the
subject is either touched or trenched upon by
State authority."
It has been held in Australia that s. 109 of the Australian
Constitution is not limited in its application to cases
where both sets of provisions deal with the same subject
matter. Wynes in his "Legislative, Executive and Judicial
Powers in Australia" 4th ed. states the general principles
as applicable to Australia at page 101.Some of these
principles may be set out :
"It is essential to consider first whether the
question of inconsistency arises. Thus, if
the Commonwealth have no power to pass the law
under consideration or the law is otherwise
invalid, the matter is ended and sec. 109 does
not arise. Similarly, sec. 109 does not arise
where the State law is invalid on other
grounds. ..............
3. It matters not which Act is first in
point of time. ............
(1)[1959] Supp. 2 S.C.R. 841,11
(2) [1932]48C.L.R.128,147.
(3) [1956] S.C.R. 393.
889
7. Where them is not a direct conflict or discrimination,
there may still be, inconsistency if the State attempts to
govern conduct or to deal with a matter which has already
been dealt with by a law of the Commonwealth intended to,
express completely exhaustively or exclusively the
law,governing a certain subject matter. The question in
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every cage is What is the intention of the Commonwealth
Parliament ? Is it an intention to lay down the whole ’of
the law on a certain subject ? If so, that subject is
withdrawn from State control, but, as we have see from the
reasoning of Dixon J., in the 44-hour Case, it is withdrawn,
not from any or all State legislation which may affect or
have, some connection with it, but only from State,
legislation which attempts to govern it in the character in
virtue of which it is regulated by Commonwealth law.
8. It is not essential to the operation of sec. 1 09 that
the two Acts considered as a whole should be upon or "with
respect to" the same subject matter, but where the
inconsistency sought to be established is between Com-
monwealth intention to deal exclusively with a certain
subject and State law dealing with conduct which may
conceivably form a portion of that subject, the question is
whether the State Act deals with such conduct as forming an
element in the subject intended to be exclusively governed
by Commonwealth law. This question is one which must be
decided in the circumstances of each particular case."
The Judicial Committee of the Privy Council, in O ’Sullivan
v. Noarrlunga Meat Ltd.(1) approved of the following lines
from the judgment of Dixon J. in Ex parte Mclean (2) :
"The inconsistency does not lie in the mere
coexistence of two laws which are susceptible
of simultaneous ,obedience. It depends upon
the intention of the paramount legislature to
express by its enactment, completely,
exhaustively, or exclusively, what shall ’be
the law governing the particular conduct or
matter to which its attention is directed.
’When a Federal statute discloses such an
intention, it is inconsistent with it for the
’law of a State to govern the same conduct or
matter."
In Canada this question has arisen in a number of cases and
those cases,.are relevant because in Canada paramountoy is
said to be tied up with the "trenching" .,doctrine in the
first of the four
(1) (19571) A.C. 1; 28.
(2) 43 C.L.R. 472,483.
890
propositions laid down in the Fish Canneries case--Attorney
General, Canada v. Attorney-General, British Columbia(1) and
the fourth proposition was in these words :
"There can be a domain in which provincial and
Dominion legislation may overlap in which
case neither legislation will be ultra vires
if the field is clear, but if the field is not
clear and the two legislations meet the
Dominion legislation must prevail." [see
G.T.R. v. A.G. Can. (2)]
Sulaiman, J., examined this question in
Subrahamanyan Chettiar v. Muthuswami
Goundan(3). He observed:
"It seems to me that the principles of
interpretation laid down by their Lordships,
in the Canadian cases cannot be brushed aside
by simply saying that they relate to a
different Constitution. Those principles are
not only ,of the greatest weight but must be a
guide to us even in interpreting the Indian
Constitution. Of course, we cannot interpret
the language of any section in the Indian Act
in the light of the interpretation of the
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corresponding section in the Canadian
Constitution. That has to be avoided; but the
principles of interpretation that have been
established cannot be ignored. At the same
time it would be dangerous to import only a
part of the doctrine and exclude another part.
Partial application may frustrate the very
object for which the rule of law was deduced.
The two doctrines of incidental encroachment
and unoccupied field are closely related. I
would go further and say that they are
indissolubly connected. We cannot import the
doctrine of incidental encroachment in favour
of the Provinces, and refuse to import the
doctrine of unoccupied field which is in
favour of the Centre. The two must go hand in
hand. To allow Provincial legislatures to
encroach upon the exclusive Federal field,
even though in an indirect way, when there is
a Central legislation already occupying the
field, would be to give the former a free hand
in nullifying Central Acts relating to matters
in the Federal List. Such a carte blanche
could hardly have been’ contemplated. The
scheme of S. 1 00 of the Act is to exclude
completely from, the authority of the
Provincial Legislature the power to legislate
with respect to subjects in
(1) [1930] A.C. 111.
(2) [1907] A.C. 65.
*See Laskin Canadian Constitutional Law 3rd
ed, p. 105.
(3)[1940] F.C.R. 1880? 231, 240,241.
891
List I. If in consequence of certain
difficulties that Provincial Legislatures
would experience by a rigid enforcement of
such an exclusion we must in interpreting the
words "with respect to" import the Canadian
doctrine of permissibility of incidental
encroachment, we must then art the same time
import the other allied doctrine also that
such an encroachment is permissible only when
the field is actually unoccupied. It is only
in this way that actual clash between the
Centre and the Provinces can be avoided, which
I think we must. This will also explain the
apparent gap in S. 107(1) of the Act, that gap
being filled in by the provisions of s. 100".
Varadachariar J. left open the point whether the provisions
of the impugned Act may also be void under S. 107 of the
Constitution Act insofar as they are repugnant to the
provisions of the Negotiable Instruments Act. He observed:
"The validity of this contention will depend
upon the import of the expression "federal
law" occurring in the opening part of sub-
section (1) of s. 107. It may be conceded
that the words "which the Federal Legislature
is competent to enact" may refer to the first
List also and they need not be qualified by
the words occurring later and referring to the
Concurrent Legislative List; because, if these
later words were intended to qualify the open-
ing words of the sub-section also, it would
not have been necessary to use the words "
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which the Federal Legislature is competent to
enact" in the earlier portion."
He further saw a possible anomaly in the operation of S.
107, viz., "that while provincial legislation in respect of.
subjects in the Concurrent List cannot override "existing
Indian law" except when assented to by the Governor General,
such legislation in respect of subjects enumerated in List
II may without any such safeguard override pre-existing
enactments even of the Central Legislature if they relate to
subjects specified in List I."
The learned counsel for the State relies on the decision of
the Privy Council in Megh Raj. v. Allah Rakhia(1) in support
of his proposition that if the impugned legislation is a law
not with respect to All India Services but a law with
respect to Corruption of Public Officers it is within the
jurisdiction of the State Legislature, and no question of
repugnancy arises. He relies particularly on the following
observations:
"Thus both parties rightly construed S. 107 as
having no application in a case where the
province could show
(1) [1947] F.C.R.77,85,88.
892
that it was acting wholly within its powers
under the Provincial List and was not relying
on any power conferred on it by the Concurrent
List."
"It follows that in their Lordships’ judgment
there is not sufficient ground for holding
that the impugned Act, or any part of it, was
invalid. As a whole it fell within the powers
given to the province by items 2 and 21 of
List II, without any necessity to invoke any
powers from the, Concurrent List, List III.
Accordingly questions of repugnancy under s.
107 of the Constitution Act do not arise and
need not be considerd here."
But if facts are examined it would be clear that these
observations do not assist the appellant. The Art which was
impugned was the Punjab Restitution of Mortgaged Lands Act,
1938, and it was argued that the provisions of the impugned
Act were repugnant to certain existing Indian Laws, viz.,
Indian Contract Act and the Code of Civil Procedure, which
fell, within entries 8 and 10 of List III of the, Government
of India Act, 1935. Entry 8 dealt with "transfer of
property other than agricultural land; registration of deeds
and documents" and entry 10 dealt with "Contracts, including
partnership, agency, contracts of carriage, and other
special forms of contract, but not including contracts
relating to agricultural land." The Privy Council came to
the conclusion that the impugned Act was within items 2 and
21 of List II. Their Lord ships observed :
"If, as their Lordships think, the impugned
Act is limited to agricultural land items 7, 8
and 10 of List III do not affect the position,
since agricultural land is excluded in these
entries. But in any event, the Act does not
deal with wills or the transfer of property at
all; it does certainly deal with mortgages,
but as their Lordships have already stated,
mortgages, though not expressly mentioned in
the Constitution Act, are properly to be
classed not under the head of contracts, but
as special transactions ancillary to the entry
of "land." .
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In this case it was obvious that there was no conflict
between legislation on entries in List II and legislation on
entries in List III the conflict if at all was with the
existing Indian laws. The Privy Council had not to deal
with the matter with which we are concerned, vim,, when a
valid State legislation, comes into conflict with a
competent legislation of ’Parliament under List I.
Similarly in prafulla Kumar Mukherjee v. Bank of Commerce(1)
there was alleged conflict between the Bengal Money
(1) [1947] F.C.R. 28, 34.
893
Lenders Act, 1940, and an existing Indian Law, namely,
Negotiable Instruments Act. It was urged before the Privy
Council that "if outside the authorized field. the impugned
Act conflicts with a Federal law-in the sense in which the
words are used in s. 107 of the Constitution Act-it may be
that its provisions would be ineffective. The answer to the
suggestion that there is any such conflict here is threefold
: (i) There is no conflict or inconsistency between the
impugned Act and the Negotiable Instruments Act; (ii) If
there is a conflict, then the Negotiable Instruments Act is
not a Federal law within the meaning of S. 107 of the
Constitution Act; (iii) If there is a conflict, and if the
Negotiable Instruments Act is a Federal law then the
conflict is with that part of the Federal Law which is in
the field of contract, which is within the power conferred
by List III, the Concurrent List, and the conflict is cured
by the provisions of s. 107, sub-s. 2, of the Constitution
Act, because this is a case where the Act was reserved for
the consideration of the Governor-General, and therefore the
Provincial law in the province would prevail."
The Privy Council posed three "questions. (1) Does the Act
in question deal in pith and substance with money lending ?
(2) If it does, is it valid though it incidentally trenches
on matters reserved for the Federal legislature ? (3) Once
it is determined whether the pith and substance is money
lending, is the extent to which the Federal field is invaded
a material matter ? They answered the first question in the
affirmative. Dealing with the second question, the Privy
Council observed
"Moreover, the British Parliament when
enacting the Indian Constitution Act had a
long experience of the working of the British
North America Act and the Australian
Commonwealth Act and must have known that it
is not in principle possible to ensure that
the powers entrusted to the several
legislatures ’will never overlap."
The Privy Council approved of certain observations of Sir
Maurice Gwyer, C.J. and then observed
"But the overlapping of subject-matter is not
avoided by substituting three lists for two,
or even by arranging for a hierarchy of
jurisdictions Subjects must still overlap, and
where they do, the question must be asked what
in pith and substance is the effect of the,
enactment of which complaint is, made" and, in
what list is its true nature and character to
be found. If these questions could not be
asked, much beneficient legislation would be
stifled at birth, and many of the subjects
entrusted to
11-L1061SupCI/72
894
Provincial legislation. could never effectively be dealt
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with."
Dealing with the third question, the Privy Council
observed:,
"No doubt it is an important matter, not, as
their Lordships think, because the validity of
an Act can be determined by discriminating
between degrees of invasion, but for the
purpose of determining what is the pith and
substance of the impugned Act. Its provisions
may advance so far into Federal territory as
to show that its true nature is not concerned
with provincial matters, but the question is
not, has it trespassed more or less, but is
the trespass, whatever it be, such as to show
that the pith and substance of the impugned
Act is not money lending but promissory notes
or banking ?"
Their Lordships further observed :
"Does the priority of the Federal legislature
prevent the Provincial legislature from
dealing with any matter which may incidentally
affect any item in its list, or in each case
has one to consider what the substance of an
Act is and, whatever its ancillary effect,
attribute it to the appropriate list according
to its true character ?"
in this case there was no conflict alleged with the Federal
legislation on an item in List I and what they were
considering was conflict with the existing law.
In A. S. Krishna v. State of Madras(1) the conflict alleged
was between the Madras Prohibition Act, 1937, on the one
hand and the Indian Evidence Act, 1872 and the Code of
Criminal Procedure, 1898 on the other. This Court held that
the impugned Act in question was a law with respect to entry
31 List II, and observed
"The Madras Prohibition Act is thus in its
entirety a law within the exclusive competence
of the Provincial Legislature, and the
question of repugnance under s. 107(1) does
not arise."’
The Court did not address itself to the question whether
assuming’ that if was a law with respect to entry 31 List II
and not a law with respect to entries 5 and 2 respectively
of List III, ’yet what is to happen if the existing laws,
namely, the Evidence Act and the Criminal Procedure Code,
were in fact repugnant. At any rate, this Court was then
not concerned with Parliamentary legislation under List I
and also was not concerned with art. 254 in the form as it
existed at the relevant time as applicable to the State of
It Jammu and Kashmir.
(1) [1957] S.C.R. 399.
895
We may mention that this Court upheld the provisions of the
Bombay Prohibition Act, 1949, under art. 254(2) in Ukka
Kothe v. State of Madras (1) insofar as they were consistent
with "the provisions of the Code of Criminal Procedure.
The learned counsel for the appellant referred to Calcutta.
Gas Company v. State of West Bengal(2), but we are unable,to
see how it helps the appellant’s case. In that case the
Court was concerned with reconciling certain entries and
observed that "entries in the lists are only legislative
heads or fields of legislation; they demarcate the area over
Which the appropriate legislature can operate. It is well
settled that widest amplitude should be given to the
language of the entries. But some of the entries in the
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different List or in the same List may overlap and sometimes
may also appear to be in direct conflict with each other.
It is then the duty of this Court to reconcile the entries
and bring harmony between them." But in this case we are not
concerned with any question of harmonising the entries
because we have on the one hand a specific entry in List I
and on the other hand a residuary List.
Now it remains to be seen whether the impugned Act is repug-
nant to the provisions of the All India Service (Discipline
and Appeal) Rules, 1955. We may first notice the provisions
of the Discipline and Appeal Rules. Rule 3 prescribes
certain penalties, which may for good and sufficient
reasons, and as hereinafter provided be imposed on a member
of the Service. The penalties include censure, withholding
of increments or promotion; reduction in rank, removal from
service and dismissal from service, etc. The authority to
institute proceedings and to impose penalties is mentioned
in r. 4. It is the Government, under whom the member is
serving at the time of the commission of an act or omission
which renders him liable to any penalty, which is competent
alone to institute disciplinary proceedings and that
Government can also impose all the penalties specified in r.
3 except the penalty of dismissal, removal or compulsory
retirement which order can only be passed by an order of the
Central Government. Rule 5 prescribes the procedure for
imposing penalties. The grounds on which it is proposed to
take action shall be reduced to the form of definite charge
or charges which shall be communicated to the member of the
Service charged together with a statement of the allegations
on which each charge is based and of any other circumstances
which it is proposed to take into consideration in passing
orders on the case. A member of the service is given
reasonable time to put in a written statement of defence.
It enables him to be heard if he
(1) A.I.R [1963] S.C.1531
(2) [1962] Supp. 3 S.C.R. 1.
896
so desires. The member of the Service is entitled to have
access to official records. After the written statement is
received, if such is filed, the Government may appoint a
Board of Inquiry or an Inquiry Officer to enquire into the
charges or the Government enquires into the charges itself.
In brief, detailed rules are laid down regarding the manner
of holding the enquiry. Rule 6 provides for consultation
with the Union Public Service Commission. Rule 7 deals with
suspension during disciplinary proceedings and r. 8 deals
with subsistence allowance during suspension. Rule 9 deals
with payment of pay and allowances and treatment of service
on reinstatement. A right of appeal is given against
certain orders and r. 20 provides for a memorial to be
submitted to the President.
These rules are a complete code as far as infliction of
penalties prescribed in r. 3 is concerned.
The Commission Act provides for the constitution of one or
more Commissions to be known as the Anti-Corruption Commis-
sions to hold enquiry into the charges of corruption,and
misconduct, as defined in ss. 3 and 4 of the Commission Act,
against all government servants including members of All
India Services. The Commission is provided with an
investigating agency to investigate into the charges.
Section 10, before its amendment, provided for an inquiry by
the Commission either suo mato or on a report in writing by
certain officers. Under S. 1 1 every person is entitled to
complain to the Commission against a Government servant.
Section 12 provides for a preliminary examination of the
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complaint. The Commission may either dismiss the complaint
or, if in its opinion there are sufficient grounds for
taking further proceedings in the complaint, the Commission
shall cause the substance of the allegations to be drawn
into distinct articles of charges and summon the accused to
appear before it. Under sub-s. (5) of s. 12, as it existed
before its amendment in 1969, the government servant had to
be placed under suspension after the charges were drawn up
against him by the Commission. Section 13 provides for
procedure at the enquiry. Section 17 requires the
Commission to record its findings on the various articles of
the charge and submit its recommendation to the Sadar-i-
Riyasat. If any of the charges are held to have been
established against the accused, the Commission has to
recommend the punishment mentioned in this section. under
sub-s. (2) of S. 17 the Commission may, in addition to the
punishment referred to in sub-s. (1), recommend that the
accused be declared for ever or for any shorter period of
time to be specified, incapable or being appointed to any
public office. Sub-section
897
the accused be prosecuted for any offence in a Court of law.
Sub-section (7) specifically deals with members of the An
India Services and provides that in their case the Sadar-i-
Riyasat may recommend the imposition of the punishment to
the appropriate authority. There are various other
incidental provisions which we need not detail.
From the perusal of the provisions of the two statutory
laws, namely, the All India Services (Discipline and Appeal)
Rules, 1955, and the Jammu and Kashmir Government Servants’
(Prevention of Corruption (Commission) Act, 1962, it is
impossible to escape from the conclusion that the two cannot
go together. The impugned Act provides for additional
punishments not provided in the Discipline and Appeal Rules.
It also provides for suspension and infliction of some
punishments. It seems to, us that in so far as the
Commission Act deals with the infliction of disciplinary
punishments it is repugnant to the Discipline and Appeal
Rules. Parliament has occupied the field and given clear
indication that this was the only manner in which any
disciplinary action should be taken against the members of
the All India Service. Insofar as the Commission Act deals
with a preliminary enquiry for the purposes of enabling any
prosecution to be launched it may be within the legislative
competence of the Jammu and Kashmir State and not repugnant
to the provisions of the Discipline and Appeal Rules. But
as the provisions dealing with investigation for possible
criminal prosecution are inextricably intertwined with the
provisions dealing with infliction of disciplinary
punishment the whole Act must be read down so as to leave
the members of the All India Service outside its purview.
We accordingly hold that the provisions of the Commission
Act do not apply to the members of the All India Services.
Accordingly we dismiss the appeal. As the respondent was
not represented there would be no order as to costs. We
thank Mr. G. L. Sanghi for assisting us as amicus curiae.
V.P.S. Appeal dismissed.
898