SPEAKER, ORISSA LEGISLATIVE ASSEMBLY vs. UTKAL KESHARI PARIDA

1 REPORTABLE

CIVIL APPEAL NO.469 OF 2013 (Arising out of SLP(C)No.35000 of 2012) Speaker, Orissa Legislative Assembly … APPELLANT Vs. Utkal Keshari Parida … RESPONDENT WITH CIVIL APPEAL NOS.470, 471 & 472 OF 2013 (Arising out of SLP(C)Nos.35023, 35024 and 35025 of 2012) J U D G M E N T JUDGMENT ALTAMAS KABIR, CJI. 1. Leave granted. 2. These Appeals raise an interesting issue relating to the powers of the Speaker of the Orissa Page 1 2 Legislative Assembly under Rule 6(1) and (2) of the Members of Orissa Legislative Assembly

1987, hereinafter referred to as "the 1987 Rules", in the wake of paragraphs 2(1)(a) and 8 of the Tenth Schedule to the Constitution of India and are taken up together for disposal. The facts giving rise to the said legal question are set out hereinbelow. 3. The Appellant herein is the Speaker of the Orissa Legislative Assembly. There were four elected members of the National Congress Party JUDGMENT (NCP) in the Orissa Legislative Assembly. All the said four elected members of the NCP joined the Biju Janata Dal (BJD), which is the Ruling Party in the State of Orissa. On account of such defection, Respondent, Shri Utkal Keshari Parida, who is the President of the State Unit of the NCP in the State Page 2 3 of Orissa, filed four separate Disqualification Petitions before the Appellant for disqualification

Disqualification Petitions were placed before the Appellant on 24.07.2012 and copies thereof were forwarded to the concerned Members of the Legislative Assembly, in terms of Rule 7(3) of the 1987 Rules. 4. Inasmuch as, the matter was being delayed, the Respondent filed Writ Petition (C) No. 14869 of 2012, before the Orissa High Court, inter alia , for a direction to the Speaker of the Assembly to JUDGMENT dispose of the Disqualification Petitions expeditiously. Before the Division Bench of the said High Court, an objection was taken regarding the maintainability of the Writ Petition at the instance of the Respondent, who though being the President of the State Unit of the NCP, was not a Page 3 4 Member of the Legislative Assembly, in view of the provisions of Sub-rule (2) of Rule 6 of the 1987

for our purpose, is extracted hereinbelow: "6 (1) No reference of any question as to whether a Member has become subject to disqualification under the Tenth Schedule shall be made except by a petition in relation to such Member made in accordance with the provisions of this rule. (2) A petition in relation to a Member may be made in writing to the Speaker by any other Member: Provided that a petition in relation to the Speaker shall be addressed to the Secretary. JUDGMENT (3) The Secretary shall:- (a) as soon as may be after the receipt of a petition under the proviso to sub-rule (2) make a report in respect thereof to the House ; and (b) as soon as may be after the House has elected a Member in pursuance of the proviso to sub- Page 4 5 paragraph (1) of paragraph 6 of the Tenth Schedule place the petition before such Member.

(5) Every petition: (a) shall contain a concise statement of the material facts on which the petitioner relies; and (b) shall be accompanied by copies of the documentary evidence, if any, on which the petitioner relies and where the petitioner relies on any information furnished to him by any person, a statement containing the names and addresses of such persons and the gist of such information as furnished by each such person. JUDGMENT (6) Every petition shall be signed by the petitioner and verified in the manner laid down in the Code of Civil Procedure, 1908 (5 of 1908), for the verification of pleadings. Page 5 6

Zachillhu and Others, [1992 Supp (2) SCC 651] and JUDGMENT the provisions of Article 191 read with paragraph 2 of the Tenth Schedule to the Constitution of India. 6. Interpreting the provisions of Rule 6 of the 1987 Rules, the High Court also took into consideration the judgment of this Court in Page 6 7 Rajendra Singh Rana and Others v. Swami Prasad Maurya and Others, [(2007) 4 SCC 270], in which

reference to the Speaker under Rule 6 of the 1987 JUDGMENT Rules and it was not necessary that such a reference had to be made by a Member of the Legislative Assembly. On its aforesaid finding, the High Court rejected the contentions made on behalf of the Appellant and held that the same were maintainable under Rule 6 of the 1987 Rules. Page 7 8 7. This Appeal has been preferred by the Speaker of the Orissa Legislative Assembly questioning the

8. Appearing in support of the Appeals, Mr. K.K. Venugopal, learned Senior Advocate, submitted that the High Court had wrongly interpreted the provisions of Sub-rules (1) and (2) of Rule 6 of the 1987 Rules in arriving at the erroneous conclusion that the Disqualification Petitions under Rules 6 and 7 of the 1987 Rules could be made not only by Members of the House, but by any interested person also. Mr. Venugopal urged that JUDGMENT the language of Sub-rule (2) of Rule 6 of the 1987 Rules clearly indicates that it is only a Member of the House, who in relation to a petition for disqualification of another Member, could apply to the Speaker. Mr. Venugopal urged that giving any other interpretation to the said provisions would Page 8 9 do violence to and be contrary to the intention contained in Rule 6 of the 1987 Rules. Mr.

was delivered by the High Court, the matter was referred by the Speaker to the Committee of Privileges of the House on 15.10.2012 under Rule 7(4) of the 1987 Rules. The meeting of the said Committee was convened on 22.12.2012, but no business could be conducted in the meeting on account of lack of quorum. 9. On 2.1.2013, a meeting of the Committee of Privileges was convened to finalise the modalities JUDGMENT for hearing of the Disqualification Petitions filed on behalf of the Respondent. However, before the matter came to be decided by the Committee of Privileges, the Special Leave Petition was filed to set aside the judgment of the Division Bench of the Orissa High Court holding that the Disqualification Page 9 10 Petitions were maintainable at the instance of a non-Member of the House.

explicit language used in Sub-rule (2) of Rule 6 of the 1987 Rules, framed by the Speaker of the Assembly under paragraph 8 of the Tenth Schedule to the Constitution, the High Court was clearly wrong in interpreting the said provisions so as to allow an application for disqualification of a Member of the House to be made by a person who was not a Member thereof. Mr. Venugopal submitted that the Order of the High Court was contrary to the JUDGMENT provisions of law and was liable to be set aside. 11. On the other hand, Mr. Amarendra Sharan, learned Senior Advocate, who appeared for the sole Respondent who had made the application for disqualification of the four Members before the Speaker, submitted that the four MLAs who had been Page 10 11 elected on the nomination of the NCP, joined the Biju Janata Dal on 5.6.2012, without giving any

they had voluntarily given up the membership of the NCP by joining the BJD, thereby incurring disqualification as Members of the Assembly under paragraph 2(1)(a) of the Tenth Schedule to the Constitution. 12. Mr. Sharan also submitted that the action of the said four MLAs did not amount to a merger of the NCP Legislature Party with the Biju Janata Dal on account of the fact that a merger could only be JUDGMENT of a political party with any other political party. Mr. Sharan submitted that the legislature party of a political party by itself had no authority or power to merge with any other political party, without the merger of its original political party. In such circumstances, the Page 11 12 provisions of paragraph 2(1)(a) of the Tenth Schedule to the Constitution were squarely

had merely to be brought to the notice of the Speaker for him to hold that the said four MLAs stood disqualified from the membership of the House. 13. On the question of the locus standi of the Respondent to maintain the writ petition in his capacity as the President of the State unit of the NCP in the State of Orissa, Mr. Sharan submitted that the said question was no longer res integra in JUDGMENT view of the decision rendered by this Court in the case of Dr. Mahachandra Prasad Singh (supra), in which reference had been made to a Full Bench decision of the Punjab and Haryana High Court in the case of Prakash Singh Badal (supra). Mr. Sharan submitted that the Full Bench of the Punjab Page 12 13 & Haryana High Court had considered the question, which has also arisen in this case, and it had held

not contemplate or visualize that the disqualification incurred by a Member of the House would have to be brought to the notice of the Speaker only by a Member of the House. Mr. Sharan submitted that the Full Bench had also indicated that in relation to paragraph 6 of the Tenth Schedule, the only prerequisite is the existence of a question of disqualification of a Member. Such a question could be raised before the Speaker by an interested person for declaring that the said JUDGMENT Member stood disqualified from being a Member of the House. It was in that context that in the instant case the Speaker had held that when any Member belonging to a political party joined another political party, which amounted to disqualification under paragraph 2(1)(a) of the Page 13 14 Tenth Schedule, any person interested could make a reference to the Speaker under Rule 6 and it was

made only by a Member of the Legislative Assembly. Mr. Sharan submitted, that as indicated by this Court in Dr. Mahachandra Prasad Singh's case, as President, NCP, the Respondent had the locus standi to maintain his application, both before the Speaker, as well as before the High Court. 14. Mr. Sharan submitted that any other interpretation given to the provisions of paragraph 2(1)(a) read with Rule 6 (1) and (2) of the 1987 JUDGMENT Rules, would defeat the very object and purpose of the Tenth Schedule to the Constitution. 15. On a consideration of the submissions made on behalf of the respective parties, we are unable to agree with the interpretation sought to be given by Mr. Venugopal to the provisions of Rule 6 of the Page 14 15 1987 Rules read with paragraph 2(1)(a) of the Tenth Schedule to the Constitution on the question of

the State unit of the National Congress Party in the State of Orissa, to file the application seeking disqualification of the four Members of the National Congress Party who had switched their loyalties to the Biju Janata Dal. 16. Although, paragraph 8 of the Tenth Schedule vests the Speaker of the House with powers to make rules for giving effect to the provisions of the Tenth Schedule, the Rules framed under such powers JUDGMENT would amount to delegated legislation which cannot override the substantive provisions of the Constitution contained in the Schedule itself. The provisions of Sub-Rules (1) and (2) of Rule 6 of the 1987 Rules cannot override the provisions of paragraph 2(1)(a) of the Tenth Schedule to the Page 15 16 Constitution or for that matter, paragraph 6 which vests the Speaker of the House with the authority

House had become subject to disqualification under the Schedule. Although, Rule 6(2) of the 1987 Rules provides that a petition in relation to a Member for the purposes of Sub-Rule (1) may be made in writing to the Speaker by any other Member, such a provision is neither contemplated nor provided for in the Tenth Schedule itself. As has been submitted by Mr. Amarendra Sharan, learned Senior Advocate for the Respondent, in a case such as this, where all the four Members elected to the JUDGMENT Assembly from the National Congress Party had changed their allegiance from the National Congress Party to the Biju Janata Dal, there would be no one to bring such fact to the notice of the Speaker and ask for disqualification of the said Members who clearly stood disqualified under the provisions of Page 16 17 the Tenth Schedule. In other words, although, disqualified under paragraph 2(1)(a) of the Tenth

disqualification to the Speaker, they would continue to function as Members of the Assembly, which was not the intent of or the object sought to be achieved by the 52nd Amendment by which the Tenth Schedule was introduced in the Constitution. 17. The Statement of Objects and Reasons of the Bill, which finally became the Constitution (52nd Amendment) Act, 1985, whereby the Tenth Schedule was added to the Constitution with effect from 1st JUDGMENT March, 1985, inter alia , indicated that the evil of political defection had become a matter of national concern and if it was not checked, it could very well undermine the very foundation of our democracy and the principles which sustain the same. In such event, if the provisions of the Tenth Schedule are Page 17 18 interpreted to exclude the right of any person interested to bring to the notice of the Speaker of

had incurred disqualification from the membership of the House on any of the eventualities indicated in paragraphs 2 and 4 therein, it would render the inclusion of the Tenth Schedule to the Constitution otiose and defeat the objects and intent of the 52nd Amendment of the Constitution. 18. The conundrum presented on account of the provisions of the Tenth Schedule in addition to Rules 6(1) and (2) of the 1987 Rules had fallen for JUDGMENT consideration in Dr. Mahachandra Prasad Singh's case (supra). Speaking for the Bench, G.P. Mathur, J. (as His Lordship then was), observed in paragraph 16 of the judgment that the purpose and object of the Rules framed by the Chairman in exercise of power conferred by paragraph 8 of the Page 18 19

resolving any dispute as to whether the Member of the House had become subject to disqualification under the Tenth Schedule. It was also observed that the Rules being in the domain of procedure, were intended to facilitate the holding of an inquiry and not to frustrate or obstruct the same by the introduction of innumerable technicalities. Being subordinate legislation, the Rules could not make any provision which could have the effect of JUDGMENT curtailing the content and scope of the substantive provision, namely, the Tenth Schedule. 19. The aforesaid observation is precisely what we too have in mind, as otherwise, the very object of the introduction of the Tenth Schedule to the Constitution would be rendered meaningless. The Page 19 20

make it clear that not only a Member of the House, but any person interested, would also be entitled to bring to the notice of the Speaker the fact that a Member of the House had incurred disqualification under the Tenth Schedule to the Constitution of India. On receipt of such information, the Speaker of the House would be entitled to decide under paragraph 6 of the Tenth Schedule as to whether the Member concerned had, in fact, incurred such JUDGMENT disqualification and to pass appropriate orders on his findings. 20. We, accordingly, dismiss all the appeals and uphold the judgment of the High Court impugned therein. Page 20 21 21. In the facts and circumstances of the case, there will be no order as to costs. ...................CJI. (ALTAMAS KABIR) .....................J. (J. CHELAMESWAR) .....................J. (VIKRAMAJIT SEN) New Delhi JUDGMENT Dated: January 17, 2013. Page 21