BALKRISHNA RAM vs. UNION OF INDIA

1 REPORTABLE

Versus

J U D G M E N T Deepak Gupta, J.

against an order of a single judge of a High Court deciding a case related to an Armed Forces personnel pending before the High Court is required to be transferred to the Armed Forces Tribunal

2

under the Armed Forces Tribunal Act, 2007 (hereinafter referred to as the Act), enacted with the purpose of constituting an AFT to adjudicate disputes and complaints of personnel belonging to the Armed Forces.  Chapter III of the Act, deals with the jurisdiction, power and authority of the Tribunal.   Section 14(1) of the Act which is relevant reads as follows:­ “ 14. Jurisdiction, powers and authority in service matters . —(1)     Save as otherwise expressly provided in this Act, the Tribunal shall exercise, on and from the appointed day, all the jurisdiction,   powers   and   authority,   exercisable   immediately before that day by all courts (except the Supreme Court or a High Court exercising jurisdiction under articles 226 and 227 of the Constitution) in relation to all service matters.” 4. Section   15   provides   that   the   Tribunal   shall   exercise jurisdiction, power and authority in relation to an appeal against any   order,   decision,   finding   or   sentence   passed   by   a   court martial. 5. Section 34 of the Act reads as follows:­ “34.   Transfer   of   pending   cases .—(1)   Every   suit,   or   other proceeding pending before any court including a High Court or other authority immediately before the date of establishment of the Tribunal under this Act, being a suit or proceeding the cause of action whereon it is based, is such that it would have been within the jurisdiction of the Tribunal, if it had arisen after   such   establishment   within   the   jurisdiction   of   such Tribunal, stand transferred on that date to such Tribunal.  3 (2) Where any suit, or other proceeding stands transferred from any court including a High Court or other authority to the Tribunal under sub­section (1),—  (a)        the court or other authority shall, as soon as may  be, after such transfer, forward the records of such suit, or other proceeding to the Tribunal; (b)       the Tribunal may, on receipt of such records, proceed to deal with such suit, or other proceeding, so far as may be, in the same manner as in the case of an application  made  under  subsection  (2)  of section 14, from the stage which was reached before such transfer or from any earlier stage or de novo as the Tribunal may deem fit.” 6. A Division Bench of the Allahabad High Court in  Union of 1 India and others   vs.   Ram Baran   held that the phrase ‘other proceedings’ in Section 34 of the Act would include all appeals including   Letters   Patent   Appeals   (hereinafter   referred   to   as LPAs).  It was held that since the Tribunal is a substitute of the High Court, the Tribunal could decide an appeal against the order of a single judge which was required to be transferred to the Tribunal. 7. We may point out that after the enactment of the Uttar Pradesh High Court (Abolition of Letters Patent Appeals) Act, 1962 Letters Patents are no longer applicable to the High Court of Allahabad.  However, Special Appeals are provided against the judgment of a single judge to a Division Bench.  The High Court 1  Special Appeal Defective No. 445 of 2005 4 held that the term ‘other proceedings’ include all such intra­ court appeals. 8. This view was doubted by another Division Bench of the Allahabad High Court in   W Ex Sigman Nand Kishore Sahoo 2 vs.   Chief of Army Staff  .   Thereafter, the matter was referred to   a   Full   Bench   in   the   said   case   and   the   Full   Bench   by   a majority held as follows:­ “In view of the foregoing discussions, we are of the considered opinion that the special appeal filed under Chapter VIII Rule 5 of the Allahabad High Court Rules, 1952 against the judgment and order of the learned Single Judge pending adjudication immediately   prior   to   the   constitution   of   the   Armed   Forces Tribunal is not liable to be transferred to the Tribunal and the decision rendered by the division Bench in Ram Baran (Supra) does not lay down the correct law.” 9. Ms.   Preetika   Dwivedi,   learned   counsel   for   the   appellant submits that the view of the Allahabad High Court is incorrect. She contends that it has been held by this Court in a number of decisions including   vs . Union of India And Others Major 3 General   Shri   Kant   Sharma   And   Another that   the   AFT exercises all the powers of the High Court.  She submits that it virtually substitutes the High Court in so far as matters governed by the Act are concerned, and as such an LPA or Special Appeal 2  2012 (1) ESC 386 (All); Special Appeal (Defective) No.610 of 2002  3 (2015) 6 SCC 773 5 against the judgment of a single judge is also required to be transferred to the AFT.  10. We   are   not   at   all   in   agreement   with   this   submission. Section 14(1) of the Act quoted hereinabove clearly provides that the AFT will exercise powers of all courts except the Supreme Court or High Court exercising jurisdiction under Article 226 and 227 of the Constitution of India.   Section 34 is very carefully worded.  It states that ‘every suit’, or ‘other proceedings’ pending before any court including a High Court immediately before the establishment of the Tribunal shall stand transferred on that day to the Tribunal.  The Legislature has clearly not vested the AFT with the power and jurisdiction of the High Court to be exercised under Article 226 of the Constitution.  We are not going into the question   as   to   whether   the   Tribunal   is   amenable   to   the supervisory jurisdiction of a High Court under Article 227 of the Constitution but there can be no manner of doubt that the High Court can exercise its writ jurisdiction even in respect of orders passed by the AFT.   True it is, that since an appeal lies to the Supreme Court against an order of the AFT, the High Court may not exercise their extraordinary writ jurisdiction because there is an   efficacious   alternative   remedy   available   but   that   does   not 6 mean that the jurisdiction of the High Court is taken away.  In a given circumstance, the High Court may and can exercise its extraordinary writ jurisdiction even against the orders of the High Court.   11. While holding so, we place reliance upon a judgment of a Constitution Bench of this Court in   L.   Chandra Kumar    vs. 4 Union of India & Ors . .   This court clearly held that judicial review is a part of the basic structure of the Constitution and the power   of   judicial   review   vested   in   the   High   Courts   and   the Supreme Court cannot be taken away.   The relevant portion of the judgment reads as follows:­ “ .     …An   analysis   of   the   manner   in   which   the 78 Framers   of   our   Constitution   incorporated   provisions relating to the judiciary would indicate that they were very greatly concerned with securing the independence of the judiciary.  These attempts were directed at ensuring that   the   judiciary   would   be   capable   of   effectively discharging its wide powers of judicial review. While the Constitution confers the power to strike down laws upon the High Courts and the Supreme Court, it also contains elaborate   provisions   dealing   with   the   tenure,   salaries, allowances,   retirement   age   of   Judges   as   well   as   the mechanism for selecting Judges to the superior courts. The   inclusion   of   such   elaborate   provisions   appears   to have been occasioned by the belief that, armed by such provisions, the superior courts would be insulated from any executive or legislative attempts to interfere with the making  of their  decisions. The Judges of the superior courts have been entrusted with the task of upholding the Constitution and to this end, have been conferred the 4 (1997) 3 SCC 261 7 power to interpret it. It is they who have to ensure that the balance of power envisaged by the Constitution is maintained and that the legislature and the executive do not,   in   the   discharge   of   their   functions,   transgress constitutional   limitations.   It   is   equally   their   duty   to oversee that the judicial decisions rendered by those who man the subordinate courts and tribunals do not fall foul of   strict   standards   of   legal   correctness   and   judicial independence.   The   constitutional   safeguards   which ensure the independence of the Judges of the superior judiciary,   are   not   available   to   the   Judges   of   the subordinate   judiciary   or   to   those   who   man   tribunals created by ordinary legislations. Consequently, Judges of the   latter   category   can   never   be   considered   full   and effective   substitutes   for   the   superior   judiciary   in discharging the function of constitutional interpretation. We, therefore, hold that the power of judicial review over legislative action vested in the High Courts under Article 226   and   in   this   Court   under   Article   32   of   the Constitution is an integral and essential feature of the Constitution,   constituting   part   of   its   basic   structure. Ordinarily, therefore, the power of High Courts and the Supreme   Court   to   test   the   constitutional   validity   of legislations can never be ousted or excluded. 79.   We also hold that the power vested in the High Courts   to   exercise   judicial   superintendence   over   the decisions   of   all   courts   and   tribunals   within   their respective jurisdictions is also part of the basic structure of the Constitution. This is because a situation where the High Courts are divested of all other judicial functions apart from that of constitutional interpretation, is equally to be avoided.” The aforesaid observations in  L.   Chandra Kumar  (supra) leave no manner of doubt that the power of judicial review vests with the High Court even with regard to orders passed by the AFT and this power is part of the basic structure of the Constitution. 12. In  L.    (supra) this Court while dealing with Chandra Kumar the issue of exclusion of the power of judicial review held that 8 such power cannot be excluded by legislation or constitutional amendment.   The   relevant   portion   of   the   judgment   reads   as follows:­ “ 90.  We may first address the issue of exclusion of the power of judicial review of the High Courts. We have already held that in respect of the power of judicial review, the jurisdiction of the High   Courts   under   Articles   226/227   cannot   wholly   be excluded. It has been contended before us that the Tribunals should not be allowed to adjudicate upon matters where the vires of legislations is questioned, and that they should restrict themselves   to   handling  matters   where   constitutional  issues are  not  raised.   We  cannot bring  ourselves  to  agree   to  this proposition as that may result in splitting up proceedings and may cause avoidable delay. If such a view were to be adopted, it would be open for litigants to raise constitutional issues, many of which may be quite frivolous, to directly approach the High Courts and thus subvert the jurisdiction of the Tribunals. Moreover, even in these special branches of law, some areas do involve   the   consideration   of   constitutional   questions   on   a regular   basis;   for   instance,   in   service   law   matters,   a   large majority of cases involve an interpretation of Articles 14, 15 and 16 of the Constitution. To hold that the Tribunals have no power to handle matters involving constitutional issues would not serve the purpose for which they were constituted. On the other hand, to hold that all such decisions will be subject to the jurisdiction of the High Courts under Articles 226/227 of the Constitution before a Division Bench of the High Court within   whose   territorial   jurisdiction   the   Tribunal   concerned falls will serve two purposes. While saving the power of judicial review of legislative action vested in the High Courts under Articles   226/227   of   the   Constitution,   it   will   ensure   that frivolous   claims   are   filtered   out   through   the   process   of adjudication in the Tribunal. The High Court will also have the benefit of a reasoned decision on merits which will be of use to it in finally deciding the matter. 91.   It   has   also   been   contended   before   us   that   even   in dealing with cases which are properly before the Tribunals, the manner in which justice is dispensed by them leaves much to be   desired.   Moreover,   the   remedy   provided   in   the   parent statutes, by way of an appeal by special leave under Article 136 of the Constitution, is too costly and inaccessible for it to be real and effective. Furthermore, the result of providing such a remedy is that the docket of the Supreme Court is crowded with decisions of Tribunals that are challenged on relatively trivial grounds and it is forced to perform the role of a first appellate court. We have already emphasised the necessity for ensuring that the High Courts are able to exercise judicial 9 superintendence   over   the   decisions   of   the   Tribunals   under Article 227 of the Constitution. In  R.K. Jain case , after taking note of these facts, it was suggested that the possibility of an appeal from the Tribunal on questions of law to a Division Bench of a High Court within whose territorial jurisdiction the Tribunal falls, be pursued. It appears that no follow­up action has been taken pursuant to the suggestion. Such a measure would have improved matters considerably. Having regard to both the aforestated contentions, we hold that all decisions of Tribunals, whether created pursuant to Article 323­A or Article 323­B of the Constitution, will be subject to the High Court’s writ jurisdiction under Articles 226/227 of the Constitution, before   a   Division   Bench   of   the   High   Court   within   whose territorial jurisdiction the particular Tribunal falls.       xxx                              xxx                                xxx 93.  Before moving on to other aspects, we may summarise our   conclusions   on   the   jurisdictional   powers   of   these Tribunals. The Tribunals are competent to hear matters where the vires of statutory provisions are questioned. However, in discharging this duty, they cannot act as substitutes for the High Courts and the Supreme Court which have, under our constitutional set­up, been specifically entrusted with such an obligation. Their function in this respect is only supplementary and   all   such   decisions   of   the   Tribunals   will   be   subject   to scrutiny before a Division Bench of the respective High Courts. The Tribunals will consequently also have the power to test the vires   of   subordinate   legislations   and   rules.   However,   this power   of   the   Tribunals   will   be   subject   to   one   important exception.   The   Tribunals   shall   not   entertain   any   question regarding the vires of their parent statutes following the settled principle that a Tribunal which is a creature of an Act cannot declare that very Act to be unconstitutional. In such cases alone, the High Court concerned may be approached directly. All other decisions of these Tribunals, rendered in cases that they are specifically empowered to adjudicate upon by virtue of their parent statutes, will also be subject to scrutiny before a Division Bench of their respective High Courts. We may add that the Tribunals will, however, continue to act as the only courts of first instance in respect of the areas of law for which they have been constituted. By this, we mean that it will not be open for litigants to directly approach the High Courts even in cases where they question the vires of statutory legislations (except, as mentioned, where the legislation which creates the particular   Tribunal   is   challenged)   by   overlooking   the jurisdiction of the Tribunal concerned. xxx                                  xxx                                      xxx                      10 99.   In view of the reasoning adopted by us, we hold that clause 2( d ) of Article 323­A and clause 3( d ) of Article 323­B, to the extent they exclude the jurisdiction of the High Courts and the   Supreme   Court   under   Articles   226/227   and   32   of   the Constitution, are unconstitutional. Section 28 of the Act and the “exclusion of jurisdiction” clauses in all other legislations enacted under the aegis of Articles 323­A and 323­B would, to the   same   extent,   be   unconstitutional.   The   jurisdiction conferred upon the High Courts under Articles 226/227 and upon the Supreme Court under Article 32 of the Constitution is a part of the inviolable basic structure of our Constitution. While   this   jurisdiction   cannot   be   ousted,   other   courts   and Tribunals may perform a supplemental role in discharging the powers   conferred   by   Articles   226/227   and   32   of   the Constitution. The Tribunals created under Article 323­A and Article   323­B   of   the   Constitution   are   possessed   of   the competence   to   test   the   constitutional   validity   of   statutory provisions   and   rules.   All   decisions   of   these   Tribunals   will, however, be subject to scrutiny before a Division Bench of the High Court within whose jurisdiction the Tribunal concerned falls.   The   Tribunals   will,   nevertheless,   continue   to   act   like courts of first instance in respect of the areas of law for which they have been constituted. It will not, therefore, be open for litigants to directly approach the High Courts even in cases where they question the vires of statutory legislations (except where the legislation which creates the particular Tribunal is challenged)   by   overlooking   the   jurisdiction   of   the   Tribunal concerned. Section 5(6) of the Act is valid and constitutional and is to be interpreted in the manner we have indicated.” 13. Reliance   placed   by   Ms.   Dwivedi  on   the   judgment  of   this Court in   (supra)  is entirely Major General Shri Kant Sharma   misplaced.  The issue before this Court in this case was whether the High Court was justified in entertaining writ petitions against the orders of the AFT.   This is a judgment by two judges and obviously   it   cannot   overrule   the   judgment   of   the   Constitution Bench in  L.    (supra).  The Division Bench, after Chandra Kumar referring   to   various   judgments   including   the   judgment   in   L. 11 Chandra Kumar  (supra), summarised its findings in para 36 as follows:­ “ 36.   The aforesaid decisions rendered by this Court can be summarised as follows: ( i )   The   power   of   judicial   review   vested   in   the   High Court   under   Article   226   is   one   of   the   basic   essential features of the Constitution and any legislation including the Armed Forces Tribunal Act, 2007 cannot override or curtail jurisdiction of the High Court under Article 226 of the Constitution of India ( ii ) The jurisdiction of the High Court under Article 226 and this Court under Article 32 though cannot be circumscribed by the provisions of any enactment, they will  certainly   have  due  regard  to  the  legislative   intent evidenced   by   the   provisions   of   the   Acts   and   would exercise their jurisdiction consistent with the provisions of the Act.  ( )   When   a   statutory   forum   is   created   by   law   for iii redressal   of   grievances,   a   writ   petition   should   not   be entertained ignoring the statutory dispensation.  ( iv ) The High Court will not entertain a petition under Article 226 of the Constitution if an effective alternative remedy is available to the aggrieved person or the statute under which the action complained of has been taken itself contains a mechanism for redressal of grievance.” What this Court held was that though the power of the High Court under Article 226 of the Constitution is a basic essential feature of the Constitution which cannot be taken away, the High Court should not entertain a petition under Article 226 of the Constitution if any other effective alternative remedy is available to the aggrieved person or the statute, under which the action complained   of   has   been   taken,   itself   contains   a   maxim   for 12 redressal of grievance.   We have our doubt, with regard to the correctness of the directions (iii) & (iv) of the judgment, since in our opinion  it runs counter to the  judgment  rendered by  the Constitution Bench.   14. It would be pertinent to add that the principle that the High Court should not exercise its extraordinary writ jurisdiction when an   efficacious   alternative   remedy   is   available,   is   a   rule   of prudence and not a rule of law.  The writ courts normally refrain from exercising their extraordinary power if the petitioner has an alternative   efficacious   remedy.     The   existence   of   such   remedy however does not mean that the jurisdiction of the High Court is ousted.  At the same time, it is a well settled principle that such jurisdiction should not be exercised when there is an alternative 5 remedy available .   The rule of alternative remedy is a rule of discretion and not a rule of jurisdiction.    Merely because the Court may not exercise its discretion, is not a ground to hold that it has no jurisdiction.  There may be cases where the High Court would be justified in exercising its writ jurisdiction because of some glaring illegality committed by the AFT.   One must also remember that the alternative remedy must be efficacious and in 5 Union of India vs. T.R. Varma AIR 1957 SC 882 13 case   of   a   Non­Commissioned   Officer   (NCO),   or   a   Junior Commissioned Officer (JCO); to expect such a person to approach the Supreme   Court  in  every   case   may  not  be   justified.     It is extremely difficult and beyond the monetary reach of an ordinary litigant to approach the Supreme Court.  Therefore, it will be for the High Court to decide in the peculiar facts and circumstances of each case whether it  should  exercise its  extraordinary  writ jurisdiction   or   not.     There   cannot   be   a   blanket   ban   on   the exercise of such jurisdiction because that would effectively mean that the writ court is denuded of its jurisdiction to entertain such writ petitions which is not the law laid down in   L. Chandra Kumar  (supra). 15. Ms. Dwivedi, placed reliance on the observations made in Major General Shri Kant Sharma  (supra) that, “jurisdiction of the Tribunal constituted under the Armed Forces Tribunal Act is in substitution of the jurisdiction of the civil court and the High Court so far as it relates to suit relating to condition of service of the persons”, subject to the provisions of the Act.  It is clear that the intention of the court was not to hold that the tribunal is a substitute of the High Court in so far as its writ jurisdiction is 14 concerned   because   that   is   specifically   excluded   under   Section 14(1) of the Act.  We cannot read this one sentence out of context. It is true that proceedings on the original side even in exercise of writ jurisdiction are to be transferred to the tribunal for decision by the AFT because the original jurisdiction now vests with the AFT.  This however, does not mean that the AFT can exercise all the powers of the High Court.   6 16. In  Rojer Mathew     vs.     South Indian Bank Ltd. & Ors. the Constitution Bench of this Court, of which one of us (Deepak Gupta,   J.   was   a   member),   clearly   held   that   though   these tribunals may be manned by retired judges of High Courts and Supreme Court, including those established under Articles 323­A and 323­B of the Constitution, they cannot seek equivalence with the High Court or the Supreme Court.  The following observations are relevant:­ “ 194.     Furthermore,   that   even   though   manned   by retired judges of High Courts and the Supreme Court, such Tribunals established under Article 323­A and 323­ B of the Constitution cannot seek equivalence with High Court or the Supreme Court.   Once a judge of a High Court or Supreme Court has retired and he / she no longer   enjoys   the   Constitutional   status,   the   statutory position occupied by him / her cannot be equated with the   previous   position   as   a   High   Court   or   a   Supreme Court   judge.     The   rank,   dignity   and   position   of Constitutional judges is hence sui generis and arise not 6 2019 (15) SCALE 615 15 merely by their position in the Warrant of Precedence or the salary and perquisites they draw, but as a result of the   Constitutional   trust   accorded   in   them. Indiscriminate   accordance   of   status   of   such Constitutional   judges   on   Tribunal   members   and presiding   officers   will   do   violence   to   the   very Constitutional Scheme.” 17. The contention of the learned counsel for the appellant, if accepted, would strike at the very root of judicial independence and make the High Court subordinate to the AFT.  This can never be   the   intention   of   the   Legislature.     The   High   Court   is   a Constitutional   Court   constituted   under   Article   214   of   the Constitution   and   are   courts   of   record   within   the   meaning   of Article 215.  It is obvious that the order of the High Court cannot be challenged before any other forum except the Supreme Court. The provision of intra­court appeal whether by way of Letters Patents   or   special   enactment   is   a   system   that   provides   for correction of judgments within the High Courts where a judgment rendered by a single judge may be subject to challenge before a Division Bench.  This appeal to the Division Bench does not lie in all cases and must be provided for either under the Letters Patent or any other special enactment.  Even where such appeal lies the appeal is heard by two or more judges of the High Court.   We cannot envisage a situation where an appeal against the order of 16 a   sitting   judge   of   the   High   Court   is   heard   by   a   Tribunal comprising of one retired judge and one retired Armed Forces official.   Therefore, we reject the contention that an intra court appeal from the judgment of a single judge of the High Court to a Division   Bench   pending   in   the   High   Court   is   required   to   be transferred under Section 34 of the Act. 18. As   far   as   the   merits   of   the   case   are   concerned,   the undisputed fact is that the appellant could not clear the aptitude test.     It   has   been   urged   that   even   if   he   could   not   clear   the aptitude test, he should have been considered for appointment in some other post before being discharged from service.  It is also urged that in the order of discharge it is not indicated that the case of the appellant was considered for such alternative service. 19. In our view, it is not necessary to indicate in the order of discharge whether such consideration took place or not.   From the records of the case, we find that before discharge, the name of the appellant was considered for two categories but unfortunately the appellant could not meet the height criteria for appointment to either of the posts.  Thus, this clearly shows that his case was considered   as   per   the   extant   policy   but   he   was   not   fit   for appointment.  In this view of the matter, we find no merit in the 17 appeal, and hence it is dismissed.  Pending application(s) if any, stand(s) disposed of. ………………………………….J. (DEEPAK GUPTA) ………………………………….J. (ANIRUDDHA BOSE) New Delhi January 09, 2020