DEEPAK SIBAL & ORS. vs. PUNJAB UNIVERSITY AND ANOTHER

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 17 PETITIONER: DEEPAK SIBAL & ORS. Vs. RESPONDENT: PUNJAB UNIVERSITY AND ANOTHER DATE OF JUDGMENT14/02/1989 BENCH: DUTT, M.M. (J) BENCH: DUTT, M.M. (J) THOMMEN, T.K. (J) CITATION: 1989 AIR 903 1989 SCR (1) 689 1989 SCC (2) 145 JT 1989 Supl. 2 1989 SCALE (1)409 CITATOR INFO : RF 1992 SC 1 (126) ACT: Constitution of India, 1950: Arts. 14 & 15(4)--Admission of evening classes of LL.B. Degree of Punjab University--Rule restricting admission to regular employees of Government and semi-Government institutions--Validity of--Classification should satisfy tests laid down-Surround- ing circumstances--When relevant--Classification by identi- fication of sources should not be arbitrary--Cent percent reservation of seats for certain classes of persons to the exclusion of merit candidates-Whether valid. Art. 13--Doctrine of severability--When part of a rule held violative of Art. 14 and prima facie not severable from valid part--Whether entire rule to be struck down. Professional Colleges--Admission to: Punjab Univer- sity-Admission to evening class of LL.B. course--Rule pro- viding that admission open only to ’regular employees’ of Government/Semi-Government institutions--Employees of pri- vate institutions excluded-Whether discriminatory and viola- tive of Art. 14--Cent percent reservation of seats for certain classes of persons only to the exclusion of merit candidates--Whether valid. HEADNOTE: The prospectus for the year 1988/89, for admission in the evening classes of the Three-Year LL.B. Degree Course conducted by the Department of Laws of the Punjab Universi- ty, prescribed that admission to evening classes was open only to regular employees of Government/ Semi-Government institutions/affiliated Colleges/Statutory Corporations and Government Companies and that a candidate should attach No Objection/Permission letter from his employer with his application for admission. Out of the 150 seats available in the evening classes, 64 were reserved for scheduled castes, scheduled tribes, backward classes, physically handicapped persons, outstanding sportsmen and defence personnel and the remaining 86 were reserved for regular employees of Govern- ment/Semi-Government institutions etc., as mentioned in the aforesaid rule for admission. 690 http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 17 The two appellants, one employed in a Limited Company, a joint venture with an Undertaking of the State Government and the other working as a temporary employee in a State Government office, applied for admission in the evening classes with ’No Objection Certificates’ from their employ- ees. Both were interviewed but were not. selected, although their positions in the merit list were 29 and 19 respective- ly, on the ground that wile one of the appellants was an employee of a Public Limited Company and did not fall within the exclusive categories as mentioned in the impugned rule, the other was only a temporary employee. Both the appellants filed writ petitions in the High Court, challenging the validity of the impugned rule. Peti- tions were also filed by five other refused candidates. It was contended that the impugned rule was violative of Art. 14 of the Constitution. The High Court dismissed the writ petitions. While upholding the validity of the impugned rule, the High Court held that Government employees had protection of Art. 311 of the Constitution which non-Govern- ment employees did not have and that the employees of the Semi-Government institutions were also on the same footing. Hence the two appellants filed appeals in this Court. In the counter affidavit filed in this Court the re- spondents sought to justify the exclusion of private employ- ees, restricting admission to evening classes only to the Government employees and similar other institutions on the grounds of production of bogus certificates of employment from private employers and imparting of legal education to the employees of the Government/Semi-Government and other institutions as in public interest. It was also contended that a candidate should have an assured tenure of employment likely to continue for three years and that, as far as possible, there should be no possibility of wastage of a seat. Allowing the appeals, HELD: 1.1 Article 14 forbids legislation, but does not forbid reasonable classification. Whether a classification is a permissible classification under Art. 14 or not, two conditions must be satisfied, namely, (1) that the classifi- cation must be rounded on an intelligible differentia which distinguishes persons or things that are grouped together from others left out of the group, and (2) that the differ- entia must have a rational nexus to the object sought to be achieved by the statute in question. [697F] 691 1.2 In considering the reasonableness of classification from the point of view of Art. 14 of the Constitution, the Court has to consider the objective for such classification. If the objective be illogical, unfair and unjust, necessari- ly the classification will have to be held as unreasonable. [703C-D] 1.3 No doubt, a classification need not be made with mathematical precision but, if there be little or no differ- ence between the persons or things which have been grouped together and those left out of the group, then the classifi- cation cannot be said to be a reasonable one. [700C] 1.4 Surrounding circumstances may be taken into consid- eration in support of the constitutionality of a law which is otherwise hostile or discriminatory in nature. But the circumstances must be such as to justify the discriminatory treatment or the classification subserving the object sought to be achieved. [700G-H] Ram Krishna Dalmia v. Shri Justice S.R. Tendolkar, [1959] SCR 279, relied on. 1.5 A classification by the identification of sources http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 17 most not be arbitrary but should be on a reasonable basis having a nexus with the object sought to be achieved. [704H;705A4] Chitra Ghosh v. Union of India, [1970] 1 SCR 413 and D.N. Chanchala v. State of Mysore, [1971] Supp. SCR 608 relied on. 1.6 In the instant case, the objective of starting the evening classes was to accommodate in the evening classes employees in general including private employees who were unable to attend morning classes because of their employ- ment. However, in framing the impugned rule, the respondents have deviated from its objective for starting the evening classes. [699F-G] The classification of the employees of Government/Semi- Government institutions etc. by the impugned rule for the purpose of admission in the evening classes of Three-Year LL.B. Degree Course to the exclusion of all other employees, is unreasonable and unjust, as it does not subserve any fair and logical objective. [703D] The Government and public sector employees cannot be equated with Government undertaking and companies. The classification of 692 Government undertakings and companies may, in certain cir- cumstances, be a reasonable classification satisfying the tests laid down but the employees of Government/Semi-Govern- ment institutions etc., as mentioned in the impugned rule, cannot be held to constitute a valid classification for the purpose of admission to evening classes of Three years LL.B. Degree Course. [703F-G] Hindustan Paper Corpn. Ltd. v. Government of Kerala, [1986] 3 SCC 398, distinguished. 1.7 The Government employees or the employees of Semi- Government and other institutions cannot stand on a differ- ent footing from the employees of private concerns, insofar as the question of admission to evening classes is con- cerned. [699H] Though the service conditions of employees of Govern- ment/SemiGovernment institutions etc. are different, and they may have greater security of service, that hardly matters for the purpose of admission in the evening classes. The test is whether both the employees of private establish- ments and the employees of Government/Semi-Government insti- tutions etc. are equally in a disadvantageous position in attending morning classes. There can be no doubt that both of them stand on an equal footing and there is no difference between these two classes of employees in that regard. To exclude the employees of private establishments will not, therefore, satisfy the test of intelligible differentia that distinguishes the employees of Government/Semi-Government institutions etc., grouped together from the employees of private establishments. [700A-C] 1.8 Though an educational institution is entitled to identify sources from which admission will be made in such institution, there is no difference between identification of the sources and a classification. If any source is speci- fied, such source must also satisfy the test of reasonable classification and also that it has a rational nexus with the object sought to be achieved. The sources must be clas- sified on reasonable basis, that is to say, it cannot be classified arbitrarily and unreasonably. The impugned rule does not satisfy the test laid down in this regard. [704D, F] Chitra Ghosh v. Union of India, [1970] 1 SCR 413 and D.N. Chanchala v. State of Mysore, [1971] Supp. SCR 608, http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 17 relied on. 1.9 The circumstances relied on by the respondents, namely, the 693 possibility of production by the candidates of bogus certif- icates and insecurity of their services are not such circum- stances as will justify the exclusion of the employees of private establishments from the evening classes. [700H; 701A] Ram Krishna Dalmia v. Shri Justice S. R. Tendolkar, [1959] SCR 279, explained. 1.10 The exclusion of employees of private establish- ments cannot also be justified on administrative grounds. The respondents have not placed any material before the High Court or in this Court as to in how many cases they had come across bogus certificates produced by private employees during the time the admission to evening classes was open also to private employees. It may be that there were one or two cases of production of bogus certificates, but that cannot be a ground for the exclusion of all private employ- ees from the benefit of getting legal education in the evening classes. [701E-F] Pannalal Binjraj v. Union of India, [1957] SCR 233 distin- guished- 1.11 There is no material to indicate that by the ex- pression "regular employees" it is intended to include only those employees who will have an assured tenure of service for three years, that is to say, co-extensive with the period of the Three-Year LL.B. Degree Course. The expression "regular employees", normally means bona fide employees. Such bona fide employees may be permanent or temporary. All that the University can insist is that one should be a bona fide employee and if there be materials to show that a candidate for admission in the evening classes is a bona fide employee, the University cannot further insist on an assured tenure of service of such an employee for a period of three years. The reason for exclusion of private employ- ees on the ground that there may not be an assured tenure of employment likely to continue for three years, therefore, not only does not stand scrutiny but is also unfair and unjust and cannot form the basis of such an exclusion. [702A-C] 1.12 It is difficult to understand the logic of the rule restricting admission in the evening classes to employees of Government/SemiGovernment institutions etc. on the plea that such employees require legal education in public interest. It may be that certain sections of Government employees require legal education hut, surely Government employees in general do not require legal education. Certain private sector employees may also require legal education in the interest of the 694 establishments of which they are employees. It cannot, therefore, be laid down that only Government employees require legal education and not private employees. [703B] Jolly v. State of Kerala, AIR 1974 Kerala 178, approved. The impugned rule, having made a classification which cannot be justified on any reasonable basis, must be held to be discriminatory and violative of Art. 14 of the Constitu- tion. [705B] 2. It is not possible to bring the impugned rule in conformity with the provision of Art. 14 by putting a full stop after the words "regular employees" and striking down remaining part of the impugned rule, so as to read "Admis- sion to evening classes is open only to regular employees". http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 17 Prima facie, the part which is sought to be retained is not severable from the remaining part of the rule. The invalid portion is inextricably mixed up with the valid portion of the rule and, accordingly, the entire rule requires to be struck down. [705G-H] R.M.D. Chamarbaugwalla v. Union of India, [1957] SCR 930, relied on. B. Prabhakar Rao v. State of Andhra Pradesh, [1985] Supp. SCC 432, distinguished. 3. Article 15(4) does not contemplate to reserve all the seats or the majority of the seats in an educational insti- tution at the cost of the rest of the society. The same principle should also apply with equal force in the case of cent percent reservation of seats in educational institu- tions for a certain class of persons to the exclusion of meritorious candidates. [707A-B] M.R. Balaji v. State of Mysore, [1963] Supp. 1 SCR 439; Pradeep Jain v. Union of India, [1984] 3 SCR 942 and Nida- marti Maheshkumar v. State of Maharashtra, [1986] 2 SCC 534, relied on. In the instant case, the respondents have reserved 64 seats out of 150 seats for Scheduled Castes, Scheduled Tribes, backward classes etc. Out of the remaining 86 seats, reservation of seats for regular or bona fide employees for admission to evening classes should, in no event, exceed the limit of 50 per cent. The admission to the remaining 43 seats will be open to the general candidates on merit basis. Thus, while the respondents will be at liberty to reserve seats for regular or bona fide 695 employees for admission to evening classes, such reservation should not exceed SO per cent after deducting the number of seats reserved for Scheduled Castes, Scheduled Tribes, backward classes etc. [709B-C] 4. The impugned rule is discriminatory and violative of Art. 14 of the Constitution and is accordingly struck down as invalid. The refusal by the respondents to admit the appellants in the evening classes of the Three-Years LL.B. degree course was illegal. The appellants are, therefore, entitled to he admitted in the evening classes. However, the striking down of the impugned rule should not in any manner whatsoever disturb the admissions already made for the session 1988-89. The respondents should admit the appellants in the second semester which has commenced from January, 1989 and allow them to complete the Three-Year LL.B. degree course, if not otherwise ineligible an the ground of unsat- isfactory academic performance. The seats allocated to the appellants will be in addition to the normal intake of students in the college. [710D-F] Ajay Hasia v. Khalid Mujib Sehravardi, [1981] 2 SCR 79, relied on. JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 837 and 838 of 1989. From the Judgment and Order dated 12.9.1988 of the High Court of Punjab and Haryana in C.W.P. Nos. 6871 and 6485 of 1988 respectively. Kapil Sibal, Rajiv Dhawan and Ms. Kamini Jaiswal for the Appellants. P.P. Rao, R.K. Gupta, Janendra Lal, Ms. Purnima Bhat and E.C. Agarwala for the Respondents. The Judgment of the Court was delivered by http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 17 DUTT, J. Special leave is granted in both these mat- ters. Heard learned Counsel for the parties. These two appeals preferred by the appellants, Deepak Sibal and Miss Ritu Khanna, are directed against the common judgment of the Punjab & Haryana High Court whereby the High Court dismissed the two writ petitions filed by the appel- lants and also some other writ 696 petitions challenging the constitutional validity of the rule for admission in the evening classes of the Three-Years LL.B. Degree Course conducted by the Department of Laws of the Punjab University. The impugned rule that was published in the prospectus for the year 1988-89 relating to admission to 150 seats in the evening classes in the Three-Year LL.B. Degree Course is extracted as follows: "Admission to evening classes is open only to regular employees of Government/Semi-Govern- ment institutions/ affiliated colleges/Statu- tory Corporations and Government Companies. A candidate applying for admission to the evening classes should attach No Objection/Permission letter from his present employer with his application for admission." It is not disputed that there are 150 seats in the morning classes and another 150 seats in the evening class- es. In both the morning and evening classes reservation has been made for scheduled castes, scheduled tribes, backward classes, physically handicapped persons, outstanding and defence personnel. In the morning classes out of 150 seats, 64 seats are reserved for scheduled castes, scheduled tribes, backward classes etc. and the remaining 86 seats are allotted to general students selected on merit basis. Simi- larly in the evening classes, the remaining 86 seats are also reserved for regular employees of Government/Semi- Government institutions etc., as mentioned in the impugned rule for admission. The appellant, Deepak Sibal, passed the Bachelor of Commerce Examination from the University of Punjab in June, 1981 securing 61.5 per cent marks in the aggregate. On June 1, 1988, he was appointed to the post of Accountant in Agro Chem Punjab Ltd. with effect from June 2, 1988 on probation for a period of six months. Agro Chem Punjab Ltd. is stated to be a joint venture with Punjab Agro Corporation Ltd., Chandigarh, an Undertaking of the Punjab Government. On July, 18, 1988, the appellant, Deepak Sibal, applied for admission in the evening classes of the Punjab Universi- ty for the Three-Year LL.B. Degree Course with a ’No Objec- tion Certificate’ from his employer dated July 18, 1988. He was granted an interview sometime in the first week of August, 1988, but he was not selected. On enquiry, he came to know that although his position was 29 in the merit list, he was declared ineligible because he was an employee of a 697 Public Limited Company and did not fall within the exclusive categories, as mentioned in the impugned rule, to which admission in the evening classes was restricted. The other appellant, namely Miss Ritu Khanna, passed the Bachelor of Arts Examination from the Punjab University securing 4 18 marks out of 650 marks. She was temporarily appointed to the post of Helper in the office of the Direc- tor, Water Resources, Punjab. She also applied for admission in the evening classes of the Three-Year LL.B. Degree Course of the University with all requisite certificates on July 18, 1988. She was granted an interview on July 30, 1988 and http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 17 although her position in the merit list was 19, she was not selected for admission on the ground that she was only a temporary employee. Both the appellants, being aggrieved by the refusal of the University to admit them in the evening classes of the Three-Year LL.B. Degree Course, filed two separate writ petitions in the Punjab & Haryana High Court challenging, inter alia, the constitutional validity of the impugned rule. Five other writ petitions were also filed by the candidates who were refused admission in the evening classes in view of the impugned rule. At the hearing of the writ petitions before the High Court, it was contended on behalf of the petitioners including the appellants, that the im- pugned rule was violative of Article 14 of the Constitution. The High Court overruled the contention and, as stated already, dismissed the writ petitions. Hence these two appeals by the two appellants. It is now well settled that Article 14 forbids class legislation, but does not forbid reasonable classification. Whether a classification is a permissible classification under Article 14 or not, two conditions must be satisfied, namely, (1) that the classification must be rounded on an intelligible differentia which distinguishes persons or things that are grouped together from others left out of the group, and (2) that the differentia must have a rational nexus to the object sought to be achieved by the statute in question. By the impugned rule, a classification has been made for the purpose of admission to the evening classes. The ques- tion is whether the classification is a reasonable classifi- cation within the meaning of Article 14 of the Constitution. In order to consider the question as to the reasonableness of the classification, it is necessary to take into account the objective for such classification. It has been averred in the written statement of Dr. Balram Kumar Gupta, Chair- man, Depart- 698 ment of Laws, Punjab University, the respondent No. 2, filed in the High Court, that the object of starting evening classes was to provide education to bona fide employees who could not attend the morning classes on account of their employment. The object, therefore, was to accommodate bona fide employees in the evening classes, as they were unable to attend the morning classes on account of their employ- ment. Admission to evening classes is not open to the em- ployees in general including private sector employees, but it is restricted to regular employees of Government/Semi- Government institutions etc., as mentioned in the impugned rule. In other words, the employees of Government/Semi- Government institutions etc. have been grouped together as a class to the exclusion of employees of private establish- ments. It appears that in or about the year 1986, admission to evening classes was open to those who were in bona fide employment including self-employed persons. In supersession of that rule, the impugned rule was flamed excluding private sector employees and self-employed persons. In the counter- affidavit filed in this Court on behalf of the respondents by the Registrar of the Punjab University, an explanation has been given why the University flamed the impugned rule restricting the admission in the evening classes open to Government/SemiGovernment institutions etc. The explanation, as given in the counteraffidavit, is extracted below: "It is submitted that since the morning class- es are open to all, the merit is much higher, http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 17 whereas since the admission to the evening classes is only for regular employees of Government/Semi-Government etc. the merit goes lower. It is in this view of the matter that in the past also, the Department of Law found that various certificates by employees were found to be incorrect and obtained by appli- cants only with a view to get admission to the evening classes and, thereafter, applied for transfer to the morning classes. On account of the past experience it was felt that the admission to the Law Courses in the morning be kept open to all persons whether employed or unemployed but the admission to the evening classes be restricted to only those who will be genuine and regular employee. Since the Government/Semi-Government and similar other institutions as mentioned in the prospectus are actually involved in lot of litigation, it was felt that imparting legal education to the employees of such institutions would be in public 699 interest. It is submitted that it is in view of this practice of issuing of certificates by private employers in the past that the Depart- ment of Law was compelled to restrict the admission of students of evening classes as has been done. Thus, the respondents have sought to justify the exclu- sion of private employees restricting admission to evening classes only to the Government/Semi-Government and similar other institutions principally on two grounds, namely, (1) production of bogus certificates of employment from private employers, and (2) imparting of legal education to the employees of the Government/Semi-Government and other insti- tutions, as mentioned in the impugned rule, in public inter- est. Besides the above two grounds, Mr. P.P. Rao, learned Counsel appearing on behalf of the respondent, has added two more grounds, namely, (1) a candidate should have an assured tenure of employment likely to continue for three years, and (2) as far as possible, there should be no possibility of wastage of a seat. It is submitted that employees of only Government/Semi-Government institutions etc. have an assured tenure of employment and if the admission in the evening classes is restricted to such employees, there would be no possibility of any wastage of a seat and the University will not have to engage itself in finding out whether or not a certificate produced by an employee of a private establish- ment is a bogus certificate and whether such employee has an assured tenure of employment likely to continue for three years. In upholding the validity of the impugned rule, it has been observed by the High Court that the Government employees have protection of Article 311 of the Constitu- tion, which non-Government employees do not have and that employees of SemiGovernment institutions are also on the same footing. It is apparent that in framing the impugned rule, the respondents have deviated from its objective for the start- ing of evening classes. The objective was to accommodate in the evening classes employees in general including private employees who were unable to attend morning classes because of their employment. In this backdrop of facts, we are to consider the reasonableness of the classification as contem- plated by the provision of Article 14 of the Constitution. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 17 It is difficult to accept the contention that the Gov- ernment employees or the employees of Semi-Government and other institutions, as mentioned in the impugned rule, stand on a different footing from the employees of private con- cerns, in so far as the question of admission to evening classes is concerned. It is true that the service condi- 700 tions of employees of Government/Semi-Government institu- tions etc, are different, and they may have greater security of service, but that hardly matters for the purpose of admission in the evening classes. The test is whether the employees of private establishments are equally in a disad- vantageous position like the employees of Government/Semi- Government institutions etc. in attending morning classes. There can be no doubt and it is not disputed that both of them stand on an equal footing and there is no difference between these two classes of employees in that regard. To exclude the employees of private establishments will not, therefore, satisfy the test of intelligible differentia that distinguishes the employees of Government/Semi-Government institutions etc. grouped together from the employees of private establishments. It is true that a classification need not be made with mathematical precision but, if there be little or no difference between the persons or things which have been grouped together and those left out of the group, in that case, the classification cannot be said to be a reasonable one. It is, however, submitted on behalf of the respondents that the employees of private establishments have been left out as it is difficult for the University to verify whether or not a particular candidate is really a regular employee and whether he will have a tenure for at least three years during which he will be prosecuting his studies in the Three-Year LL.B. Degree Course. It is submitted that in making the classification, the surrounding circumstances may be taken into account. In support’ of that contention, much reliance has been placed on the decision of this Court in Ram Krishna Dalmia v. Shri Justice S.R. Tendolkar, [1959] SCR 279. In that case, it has been observed by Das, C.J. that while good faith and knowledge of the existing condi- tions on the part of a legislature are to be presumed, if there is nothing on the face of the law or the surrounding circumstances brought to the notice of the court on which the classification may reasonably be regarded as based, the presumption of constitutionality cannot be carried to the extent of always holding that there must be some undisclosed and unknown reasons for subjecting certain individuals or corporations to hostile or discriminating legislation. It follows from the observation that surrounding circumstances may be taken into consideration in support of the constitu- tionality of a law which is otherwise hostile or discrimina- tory in nature. But the circumstances must be such as to justify the discriminatory treatment or the classification subserving the object sought to be achieved. In the instant case, the circumstances which have been relied on by the respondents, namely, the possibility of production by them of bogus 701 certificates and insecurity of their services are not, in our opinion, such circumstances as will justify the exclu- sion of the employees of private establishments from the evening classes. We are also unable to accept the contention of the respondents that such exclusion of the employees of private establishments is justified on the ground of administrative http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 10 of 17 convenience. The decision in Pannalal Binjraj v. Union of India, [1957] SCR 233 relied on by the respondents does not, in our opinion, lay down any such proposition of law. In that case, the provision of section 5(7)A of the Income Tax Act 1982 was, inter alia, challenged as ultra vires Article 14 of the Constitution inasmuch as it was discriminatory. Section 5(7A) confers power on the Commissioner of Income Tax and the Central Board of Revenue, inter alia, to trans- fer any case from one Income Tax Officer to another. It has been observed by this Court that in order to minimise the inconvenience of the assessee, the authority concerned may transfer the case of such assessee to the Income Tax Officer who is nearest to the area where it would be convenient for the assessee to attend and if, on account of administrative exigencies, this is not possible and the assessee requests that the examination of accounts or evidence to be taken should be in a place convenient to him, the Income Tax Officer comply with the request of the assessee by holding the hearing at the place requested. It is manifestly clear from the observation that the power of transfer is not exercised for administrative convenience, but for the con- venience of the assessee. In the instant case, there is no question of any administrative inconvenience. The respond- ents have not placed any material before the High Court or in this Court as to in how many cases they had come across such bogus certificates produced by private employees during the time the admission to evening classes was open also to private employees. It may be that there were one or two cases of production of bogus certificates, but that cannot be a ground for the exclusion of all private employees from the benefit of getting legal education in the evening class- es. In the circumstances, we are not at all impressed with the contention that in order to avoid production of bogus certificates of employment from the private employers and having regard to the fact that employees of Government/Semi-Government institutions etc. have an assured tenure of employment likely to continue for three years, the private employees were excluded for the purpose of admission to the evening classes. By the impugned rule, admission to evening classes is restricted to regular employees of Gov- ernment/Semi-Government 702 institutions etc. There is no material to indicate that by the expression "regular employees" it is intended to include only those employees who will have an assured tenure of service for three years, that is to say, co-extensive with the period of the Three-Year LL.B. Degree Course. The ex- pression "regular employees", in our opinion, normally means bona fide employees. Such bona fide employees may be perma- nent or temporary. All that the University can insist is that one should be a bona fide employee and if there be materials for show that a candidate for admission in the evening classes is a bona fide employee the University, in our opinion, cannot further insist on an assured tenure of service of such an employee for a period of three years. Be that as it may, the reason for exclusion of private employ- ees on the ground that there may not be an assured tenure of employment likely to continue for three years, not only does not stand scrutiny but also is unfair and unjust and cannot form the basis of such an exclusion. In this connection, we may also examine another ground restricting the admission in the evening classes to the employees of Government/Semi-Government and other institu- tions, as mentioned in the impugned rule, namely, imparting http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 11 of 17 of legal education to such employees. According to the respondents, imparting of legal education to the employees of Government/Semi-Government and other institutions, as mentioned in the impugned rule, would be in public interest. Indeed, in the counter-affidavit filed in this Court on behalf of the respondents by the Registrar of the Universi- ty, that is also the objective for framing the impugned rule. The counter-affidavit is, however, silent as to why imparting of legal education to the employees of Government/Semi-Government institutions etc. would be in public interest. It is not understandable why Government/SemiGovernment employees in general should be imparted legal education and what sort of public interest would be served by such legal education. It may be that certain sections of Government employees require legal education but, surely, Government employees in general do not require legal education. A similar rule, which was framed by the Government of Kerala reserving 100 per cent seats to Government and quasi-Government employees irrespective of their category, came to be considered by the Kerala High Court in Jolly v. State of Kerala, AIR 1974 Kerala 178. In that case, it has been observed by the Kerala ’High Court that there may be some posts in Government service, some even in public corpo- rations which may require incumbents who may be able to perform their functions very efficiently with a legal back- ground provided to 703 them, but this cannot be said of all employees whether of the State Government or Central Government or of the public corporations or Government owned companies. In our opinion, there is much force in the observation of the Kerala High Court. It cannot be laid down that only Government employees require legal education and not private employees. Certain private sector employees may require legal education in the interest of the establishments of which they are employees. It is difficult to understand the logic of the rule re- stricting admission in the evening classes to employees of Government/Semi-Government institutions etc. on the plea that such employees require legal education in public inter- est. In considering the reasonableness of classification from the point of view of Article 14 of the Constitution, the Court has also to consider the objective for such classifi- cation. If the objective be illogical, unfair and unjust, necessarily the classification will have to be held as unreasonable. In the instant case, the foregoing discussion reveals that the classification of the employees of Govern- ment/Semi-Government institutions etc. by the impugned rule for the purpose of admission in the evening classes or Three-Year LL.B. Degree Course to the exclusion of all other employees, is unreasonable and unjust, as it does not sub- serve any fair and logical objective. it is, however, sub- mitted that classification in favour of Government and public sector is a reasonable and valid classification. In support of that contention, the decision in Hindustan Paper Corpn. Ltd. v. Government of Kerala, [1986] 3 SCC 398 has been relied on by the learned Counsel for the respondents. In that case, it has been observed that as far as Government undertakings and companies are concerned, it has to be held that they form a class by themselves, since any project that they may make would in the end result in the benefit to the members of the general public. The Government and public sector employees cannot be equated with Government undertak- ings and companies. The classification of Government under- http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 12 of 17 takings and companies may, in certain circumstances, be a reasonably classification satisfying the two tests mentioned above, but it is difficult to hold that the employees of Government/Semi-Government institutions etc., as mentioned in the impugned rule, would also constitute a valid classi- fication for the purpose of admission to evening classes of Three-Year LL.B. Degree Course. The contention in this regard, in our opinion, is without any substance. The next contention of the respondents is that the University, being an educational institution, is entitled to identify the sources for 704 admission to the evening classes and that has been done by the University by the impugned rule and that cannot be challenged as violative of Article 14 of the Constitution. In support of this contention, much reliance has been placed on behalf of the respondents on a decision of this Court in Chitra Ghosh v. Union of India, [1970] 1 SCR 413 relating to reservation of seats in a medical college. In upholding such reservation of seats it has been observed by this Court as follows: "It is the Central Government which bears the financial burden of running the medical col- lege. It is for it to lay down the criteria for eligibility. From the very nature of things it is not possible to throw the admis- sion open to students from all over the coun- try. The Government cannot be denied right to decide from what sources the admission will be made." This observation in Chitra Ghosh’s case has also been relied on by the High Court. It has been contended by the learned Counsel for the respondents that the question of reasonable classification has nothing to do with the identi- fication of sources for admission by an educational institu- tion. We are unable to accept the contention. It is true that an educational institution is entitled to identify sources from which admission will be made to such institu- tion, but we do not find any difference between identifica- tion of a source and a classification. If any source is specified, such source must also satisfy the test of reason- able classification and also that it has a rational nexus to the object sought to be achieved. Indeed in Chitra Ghosh’s case, it has also been observed that if the sources are properly classified whether on territorial, geographical or other reasonable basis, it is not for the courts to inter- fere with the manner and method of making the classifica- tion. It is very clear from this observation that the sources must be classified on reasonable basis, that is to say, it cannot be classified arbitrarily and unreasonably. The principle laid down in Chitra Ghosh’s case has been reiterated by this Court in a later decision in D.N. Chan- chala v. State of Mysore, [1971] Supp. SCR 608. It has been very clearly laid down by this Court that Government col- leges are entitled to lay down criteria for admission in its own colleges and to decide the sources from which admission would be made, provided of course, such classification is not arbitrary and has a rational basis and a reasonable connection with the object of the rules. Thus, it is now well established that a classification by the identification of a source must not be arbitrary, but should 705 be on a reasonable basis having a nexus with the object sought to be achieved by the rules for such admission. It follows from the above discussion that the impugned http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 13 of 17 rule, with which we are concerned, having made a classifica- tion which cannot be justified on any reasonable basis, must be held to be discriminatory and violative of Article 14 of the Constitution. It is, however, submitted by Mr. P.P. Rao that in case the Court holds against the constitutional validity of the impugned rule, the entire rule may not be quashed, but only such portion of it which is found to be discriminatory in nature and, as such, invalid. It is con- tended that if the impugned rule had not restricted the admission to evening classes to the employees of Government/Semi-Government institutions etc. but had provid- ed for admission to regular employees including employees of private sectors, the classification would have been a rea- sonable one and having a rational nexus to the object sought to be achieved by the rule, namely, to accommodate the regular employees in the evening classes, as they would be unable to attend the morning classes. Accordingly, it is submitted that instead of striking down the whole of the impugned rule, a full stop may be put after the words "regular employees" in the impugned rule and the remaining part of the rule after the said words can be struck down as discriminatory and violative of Article 14 of the Constitu- tion. If that be done, the rule will be read as "Admission to evening classes is open only to regular employees". Prima facie it appears that this part, which is sought to be retained, is not severable from the remaining part of the rule. In R.M.D. Chamarbaugwalla v. Union of India, [1957] SCR 930 it has been laid down by this Court that if the valid and invalid provisions are so inextricably mixed up that they cannot be separated from one another then the invalidity of the portion must result in the invalidity in its entirety. In the instant case, the invalid portion is inextricably mixed up with the valid portion of the rule and, accordingly, the entire rule requires to be struck down. Our attention has, however, been drawn to a later decision of this Court in B. Prabhakar Rao v. State of Andhra Pradesh, [1985] Supp. SCC 432. In this case, a Bench of Three-Judges of this Court struck out the word ’not’ from the provisions of clause 3(1) of Ordinance 24 of 1984 and section 4(1) of the Act 3 of 1984 so as to bring those provisions to conform to the requirements of Article 14 of the Constitution. We do not think we should try to bring the impugned rule in conformity with the provision of Article 14 of the constitution by putting a full stop after the words "regular employees" and striking down the remaining part of the impugned rule on the basis of the same principle as in Prabhakar Rao’s case (supra). For, it has 706 been stated by Mr. P.P. Rao, learned Counsel for the re- spondents; that the respondents will frame a fresh rule for admission in the evening classes in conformity with and in the light of the decision of this Court in the instant case. But, the next important question is even if the restric- tion from the impugned rule is removed and the admission to evening classes is made open to regular or bona fide employ- ees including Government and non-Government employees, whether reservation of cent percent seats in the evening classes for the employees will be justified and reasonable. It has been urged by Mr. Kapil Sibal, learned Counsel ap- pearing on behalf of the appellants, that reservation of 100 per cent seats in an educational institution for a specified class of persons is not at all permissible. The University, being an autonomous body, must be accessible, and such access must be based on the principle that those who are the most meritorious must be preferred to those who are less http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 14 of 17 meritorious. This principle is, however, subject to the provision of Article 15 of the Constitution of India which allows positive discrimination, despite the merit principle, on the basis that the equality clause will not be meaningful unless equal opportunity is given to such classes enumerated by Article 15 by giving them preferential treatment. Apart from the provision of Article 15, reservation may be made on the basis of doctrine of source only with a view to giving equal opportunity to some disadvantaged classes for their education but, learned Counsel submits, whether the reserva- tion is made under Article 15(4) of the Constitution or otherwise on the theory of identification of source, in any event, such reservation cannot be 100 per cent at the cost of merit. In our opinion, the above contention is not without force. In this connection, we may refer to a decision of this Court in M.R. Balaji v. State of Mysore, [1963] Supp. 1 SCR 439. In that case, the State of Mysore passed an order reserving 68 per cent of seats in the engineering and medi- cal colleges and other technical institutions for the educa- tionally and socially backward classes and Scheduled Castes and Scheduled Tribes, and left only 32 per cent of seats for the merit pool. In striking down such reservation, it was observed by this Court that it would be extremely unreasona- ble to assume that in enacting Article 15(4), Parliament intended to provide that where the advancement of the back- ward classes or the Scheduled Castes and Scheduled Tribes was concerned, the fundamental rights of the citizens con- stituting the rest of the society were to be completely and absolutely ignored. Speaking generally and in a broad way, it was observed by this Court 707 that a special provision should be less than 50 per cent and the actual percentage must depend upon the relevant prevail- ing circumstances in each case. Thus, the provision of Article 15(4) does not contemplate to reserve all the seats or the majority of the seats in an educational institution at the cost of the rest of the society. The same principle should also apply with equal force in the case of cent percent reservation of seats in educational institutions for a certain class of persons to the exclusion of meritorious candidates. In Pradeep Jain v. Union of India, [1984] 3 SCR 942, the question of reservation of seats in medical colleges for MBBS and ’postgraduate medical courses on the basis of domicile or residential qualification and institutional preference, came to be considered by this Court. Bhagwati, J. (as he then was) speaking for the Court observed that the effort must always be to select the best and most meritori- ous students for admission to technical institutions and medical colleges by providing equal opportunity to all citizens in the country and expressed an opinion that such reservation should, in no event, exceed the outer limit of 70 per cent which again needs to be reduced. In Pradeep Jain’s case (supra), no reason appears to have been given for the observation relating to the reserva- tion of 70 per cent of seats. In a later decision of this Court in Nidamarti Maheshkumar v. State of Maharashtra, [1986] 2 SCC 534 a more or less similar question regarding regionwise reservation of seats in medical colleges for admission to MBBS Course also came to be considered, and this time Bhagwati, C.J., speaking for the Court, gave the reason for reservation of 70 per cent of seats. It was observed by the learned Chief Justice as follows: "In the first place it would cause a consider- http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 15 of 17 able amount of hardship and inconvenience if students residing in the region of a particu- lar university are compelled to move to the region of another university for medical education which they might have to do if selection for admission to the medical col- leges in the entire State were to be based on merit without any reservation or preference regionwise. It must be remembered that there would be a large number of students who, if they do not get admission in the medical college near their residence and are assigned admission in a college in another region on the basis of relative merit, may not be able to go to such other medical college on account of lack of resources and facilities and in the result, they 708 would be effectively deprived of a real oppor- tunity for pursuing the medical course even though on paper they would have got admission in the medical college. The opportunity for medical education provided to them would be illusory and not real because they would not be able to avail of it. Moreover some diffi- culty would also arise in case of girls be- cause if they are not able to get admission in the medical college near the place where they reside they might find it difficult to pursue medical education in a medical college situat- ed in another region where hostel facilities may not be available and even if hostel facil- ities are available, the parents may hesitate to send them to the hostels. We are therefore of the view that reservation or preference in respect of a certain percentage of seats may legitimately be made in favour of those who have studied in schools or colleges within the region of a particular university, in order to equalise opportunities for medical admission on a broader basis and to bring about real and not formal, actual and not merely legal, equality. The only question is as to what should be the extent of such reservation or preference. But on this question we derive considerable light from the decision in Pra- deep Jain case [1984] 3 SCC 654 where we held that reservation based on residence require- ment or institutional preference should not exceed the other limit of 70% of the total number of open seats after taking into account other kinds of reservations validly made and that the remaining 30% of the open seats at the least should be made available for admis- sion to students on all-India basis irrespec- tive of the State or the university from which they come. We would adopt the same principle in case of regionwise reservation or prefer- ence and hold that not more than 70% of the total number of open seats in the medical college or colleges situate within the area of jurisdiction of a particular university, after taking into account other kinds of reserva- tions validly made, shall be reserved for students who have studied in schools or col- http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 16 of 17 leges situate within the region and at least 30% of the open seats shall be available for admission to students who have studied in schools or colleges in other regions within the State." In Pradeep Jain’s case (supra), although it was stated that the outer limit of such reservation should not exceed 70 per cent of the 709 total number of open seats after taking into account other kinds of reservations validly made, yet the Court expressed the view that this outer limit 70 per cent needs to be reduced. In the instant case, the respondents have reserved 64 seats out of 150 seats for Scheduled Castes, Scheduled Tribes, backward classes, etc. In our opinion, out of the remaining 86 seats, reservation of seats for regular or bona fide employees for admission to evening classes shall, in no event, exceed the limit of 50 per cent. The admission to the remaining 43 seats will be open to general candidates on merit basis. Thus, while the respondents will be at liberty to reserve seats for regular or bona fide employees for admission to evening classes, such reservation shall not exceed 50 per cent after deducting the number of seats reserved for Scheduled Castes, Scheduled Tribes, backward classes, etc. The only question which remains to be considered is whether the appellants are entitled to any relief. It has been already noticed that the appellant, Deppak Sibal, was refused admission on the ground that he was an employee of a Public Limited Company which did not fall within the exclu- sive categories, as mentioned in the impugned rule, to which admission to the evening classes was restricted. The appel- lant was appointed on probation for a period of six months in Agro Chem Punjab Ltd. with effect from June 2, 1988. In proof of his appointment, the appellant produced before the respondents a certificate of employment dated June 1, 1988 issued by the Director of Agro Chem Punjab Ltd. According to the respondents, the certificate of employment produced by the appellant is not a genuine one inasmuch as the appellant was admitted to the first semester in the LL.B. Course of the Himachal Pradesh University at Simla on July 12, 1988. We fail to understand how it can be said that the certifi- cate of employment of the appellant in Agro Chem Punjab Ltd. was not a genuine certificate, simply because the appellant was admitted in the first semester of the LL.B. Course of the Himachal Pradesh University on July 12, 1983. It is common knowledge that a candidate very often seeks admission in more than one college or university. The appellant also made an application for admission to the LL.B. Course in Himachal Pradesh University and he was admitted. It may be that after the respondents refused to admit the appellant in the evening classes, the appellant had to join LL.B. Course of the Himachal Pradesh University after giving up his service in Agro Chem Punjab Ltd. But, when the appellant made the application for admission in the evening classes of the Law Department of the Punjab University, he was in employment of Agro Chem Punjab Ltd. We do not find any reason to doubt the genuineness of the certificate of em- ployment in Agro Chem Punjab Ltd. It is 710 the case of the appellant that to prosecute his studies in LL.B. Course in Himachal Pradesh University will put him to great hardship and inconvenience and it will be convenient for him to prosecute his studies in the University of Pun- jab. Similarly the other appellant, Miss Ritu Khanna, was http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 17 of 17 refused admission by the respondents on the ground that her appointment was purely temporary, although her position was 19 in the merit list. It has been already found that the impugned rule is discriminatory and is violative of Article 14 of the Consti- tution and, as such, invalid. The refusal by the respondents to admit the appellants in the evening classes of the Three-Year LL.B. Degree Course was illegal. The appellants are, therefore, entitled to be admitted in the evening classes. It is, however, submitted on behalf of the respond- ents that all the seats have been filled up and, according- ly, the appellants cannot be admitted. As injustice was done to the appellants, it will be no answer to say that all the seats are filled up. For the reasons aforesaid, the judgment of the High Court is set aside and the impugned rule for admission in the evening classes is struck down as discriminatory and violative of Article 14 of the Constitution and accordingly, invalid. We, however, make it clear that the striking down of the im- pugned rule shall not, in any manner whatsoever, disturb the admissions already made for the session 1988-89. The re- spondents are directed to admit both the appellants in the second semester which has commenced from January, 1989 and shall allow them to complete the Three-Year LL.B. Degree Course, if not otherwise ineligible on, the ground of unsat- isfactory academic performance. As was directed by this Court in Ajay Hasia v. Khalid Mujib Sehravardi, [1981] 2 SCR 79, the seats allocated to the appellants will be in addi- tion to the normal intake of students in the college. Both the appeals are allowed. There will, however, be no order as to costs. N.P.V Appeal allowed. 711