Full Judgment Text
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
BENCH AT AURANGABAD
WRIT PETITION NO. 7509 OF 2011
1. Tanaji s/o Keshavrao Bhoite,
age 55 years, occup. Legal
Practitioner and agriculturist,
r/o Bhoite Nagar, Jalgaon.
District Jalgaon (At present
detained in Nagpur Central
Prison, Nagpur.). Petitioner
versus
1. The State of Maharashtra,
through the Secretary for
Cooperation Department,
Mantralaya, Mumbai.
2. The Collector, Jalgaon,
District Jalgaon.
3. The Sub Divisional Officer,
Jalgaon Division, Jalgaon.
4. The Superintendent of Prison,
Central Prison, Nagpur,
District Nagpur.
5. The Jalgaon District Central
Co-ope4rative Bank Limited,
27, Ring Road, Jalgaon.
District Jalgaon.
6. Dr. Satish s/o Chintaman Deokar,
age 50 years, occup. Medical
Practitioner and Director of
Jalgaon District Central Cooperative
Bank Ltd., Jalgaon, r/o Brook Bond
Colony, Ring Road, Jalgaon,
Taluka and District Jalgaon. Respondents
(Resp. No.6 added as per order dated 3.10.11
passed in Civil Application No. 11681 of 2011)
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Shri V.D. Hon, Advocate, for the petitioner.
Smt. S.D. Shelke, A.G.P. for Resp. Nos. 1 to 4.
Shri M.S. Deshmukh, Adv. for Resp. No. 5.
Shri V. D. Salunke, Advocate for Resp. No. 6.
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C oram : A. H. Joshi and A.R. Joshi, JJ.
Date : 03.10.2011
Judgment : ( Per: A.H.Joshi, J.)
01. Rule. Rule made returnable forthwith and heard, by consent.
02. Petitioner herein is an elected director of Respondent No.5-Bank. He
is under detention since 10.1.2011 in furtherance of the order passed by
the Collector, Jalgaon under Maharashtra Prevention of Dangerous
Activities and Slumlords and Bootleggers Drug Offenders and Dangerous
Persons Act 1981 ("MPDA Act" for short). While under detention, the
petitioner received agenda of elections for the Chairman and Vice
Chairman of Respondent No.5-Bank, scheduled to be held on 5.10.2011.
03. According to the petitioner:-
(a) He is an elected member of the specified society
(b) The elections for Chairman and Vice Chairman of the society
- Respondent no.5 are to be held by the Collector or his
nominee.
(c) The Presiding Officer has issued the agenda to hold the said
meeting on 5.10.2011.
(d) He is entitled to attend the said meeting and vote at the
said elections.
(e) The petitioner, however, is unable to attend the meeting
due to his detention.
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(f) He had applied to the jail authorities for releasing him to
enable him to attend the said meeting, by application dated
19.9.2011.
(g) The jail authorities did not respond to the same.
(h) Considering the shortest span of time, the petitioner
approached this court, by filing this writ petition, and is
praying for relief by way of mandatory direction to the jail
authorities to escort the petitioner for attending the meeting
on 5.10.2011 and participation, if voting is needed.
05. The submissions on facts and law advanced by learned Advocate for
the petitioner, and as reflected in the petition, are summarized as under:-
(I) The petitioner is a elected director of Respondent No.5-Bank
and has secured the said status, in view of the elections
conducted-furtherance to Maharashtra Cooperative Societies
Act, 1960 and Rules thereunder.
(ii) He still legally holds the office as a director of Bank - the
respondent no.5 which can be demonstrated from the
agenda at page 50 which he has received while in the
jail, through the Respondent no.5.
(iii) He is not removed from the post, nor any notice in that
respect is issued to him.
(iv) The office of Chairman and Vice Chairman of the Bank is an
important office from development point of view in the Dist.
(v) The right available to him is by virtue of provisions of the
Maharashtra Cooperative Societies Act and Rules pertaining
to Respondent No. 5-Bank and, therefore, he has right to
participate in the election proceedings and cast his vote.
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06. Alternatively, it is submitted that in the event it is not possible to
release or escort him, in that event the ballet paper may be sent to the jail,
or any other mode be adopted for enabling him to cast his vote.
07. In response to the query by the court as to who would bear the
expenses for to and fro Nagpur to Jalgaon for the petitioner and escort
party, brother of the petitioner has filed an affidavit undertaking to bear
such expenses.
08. Mr. Hon, learned Advocate for the petitioner pointed out that similar
situation has been dealt with by the Apex Court in Mohd. Shahabuddin
vs. State of Bihar (2007) 10 SCC 28, and the Court allowed the
detenue, a Member of Parliament, to vote in the Presidential election.
9. Shri Deshmukh, learned Advocate for Respondent No.5-Bank,
supported the petition.
10. Learned A.P.P. Smt. Shelke, opposed the petition, urging short span
of time, and also that the right in favour of the petitioner does not exist.
11. Learned Advocate Mr. V.D.Salunke for the intervenor has also
strongly opposed the petition, on grounds which are summarized as
follows :-
(a) Voting at the election is not a fundamental right, and at
least it is not a right against the State, or enforceable by the
State.
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(b) Considering the conduct of the petitioner, he is required to
be detained in jail under MPDA Act, and judicial seal is
received to the order of detention, as the writ petition for
issue of Habeas Corpus has been dismissed and case is now
pending in Hon'ble Supreme Court and no interim relief has
been granted.
(c) Petitioner is not entitled to be granted any discretionary
relief, though in the case of Mohammad Shahabuddin
(supra) the Apex Court had granted the relief.
(d) More or less similar relief was prayed by a Member of
Parliament but Hon'ble Apex Court did not grant it in case
of Suresh Kalmadi. (Writ Petition No. 5367 of 2011,
Suresh Kalmadi (In Judicial Custody) vs. Union of
India, decided on 5.8.2011).
(e) Election to office bearers of society, is governed by Statute
and no violence to a legal right of petitioner would occur, if
the petitioner is not allowed to participate in the
proceedings of election.
(f) There does not exist in the petitioner, a vested right to get
the relief prayed for him in the present petition.
(g) No enforceable legal right is violated and, therefore,
mandamus cannot be issued.
12. We have considered the rival submissions and the judgments relied
on by the parties.
13. The case proceeds on the ground that the petitioner has been
served with an order of his detention for one year under MPDA Act. The
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order of detention was challenged in this court. However, the challenge
was negated and now the matter is pending in the Hon'ble supreme Court.
14. As we see, the preventive detention, though does not in totality
deep-freeze and undermine all Fundamental rights of citizen, yet right of
liberty, to be in the society and rights which flow therefrom, come under
clog. The Constitutional guarantees which remain unaffected are those
available under Article 14 and Article 21 of the Constitution of India.
15. Petitioner's prayer in the petition to release him, may be for short
duration, to attend the meeting and cast his vote at the elections for
Chairman and Vice Chairman of Respondent No.5-Bank, is a right emerging
from the MCS Act and 1971 Rules thereunder applicable to Respondent No.
5, and bye-laws of the said society. The said right is thus carved out under
the statutory rules and is exercisable only on appearance and attendance
in the meeting.
16. Moreover, said right cannot be regarded as a legal right justiciable in
Court against "State", as long as the State has not acted in any manner
which can attract the description "denial of a right by the State".
17. What the petitioner wants is the release from preventive detention,
may be for three days and be away from the jail, for the purpose of voting.
However, although right to cast vote is available on attendance at the
meeting, right of attendance is not exercisable on the face of preventive
detention order of the petitioner.
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18. Moreover, considering the background and the social stigma on
account of preventive detention, the relief in equity and as a constitutional
right, enforceable through Article 226 of the Constitution of India would
not be available to the petitioner, as the right claimed by petitioner would
not fall under Articles 21 and 14 of the Constitution of India.
19. We, therefore, dismiss the petition and discharge the rule. In the
circumstances, no order as to costs.
(A. R. JOSHI, J.) (A.H. JOSHI, J.)
pnd/wp-7509.11
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