Full Judgment Text
WPC 967/2017
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Reportable
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
Writ Petition (Civil) No 967 of 2017
Ashwini Kumar Upadhyay Petitioner
Versus
Union of India and Another Respondents
J U D G M E N T
Dr Dhananjaya Y Chandrachud, CJI
1 The petitioner has invoked the jurisdiction of this Court under Article 32 of
the Constitution to challenge the constitutional validity of Section 33(7) of
1
the Representation of the People Act 1951 .
1 “Act of 1951”
Signature Not Verified
Digitally signed by
CHETAN KUMAR
Date: 2023.02.04
13:39:30 IST
Reason:
WPC 967/2017
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2 Apart from the above challenge, the petitioner seeks a direction to the
Central government and the Election Commission of India to take appropriate
steps to restrict any person from contesting an election for the “same office”
from more than one constituency simultaneously.
3 At this stage, it would also be material to note that the third prayer, prayer
(c), which sought a direction to the Union government and the Election
Commission “to take appropriate steps to discourage independent
candidates from contesting the Parliamentary and Assembly elections” was
rejected by an order of this Court dated 11 December 2017.
4 The basis of the petition is that on 5 July 2004, the Chief Election
Commissioner urged the then Prime Minister to amend Section 33(7) of the
Act of 1951 insofar as it permits a person to contest from more than one
constituency for the same office simultaneously. The petitioner urges that
th
the Law Commission in its 255 Report had opined that the Representation
of the People Act 1951 should be amended to provide that a person should
not be permitted to contest from more than one seat at a time.
5 We have heard Mr Gopal Sankaranarayanan, senior counsel appearing on
behalf of the petitioner and Mr R Venkataramani, Attorney General for India.
The Election Commission of India has also appeared in these proceedings
through its counsel, Mr Amit Sharma.
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6 Counter affidavits have been filed by the Union of India and the Election
Commission.
7 During the course of the hearing, Mr Gopal Sankaranarayanan, senior
counsel urged that the petition implicates an issue under Article 19 of the
Constitution. It has been submitted that citizens exercise their right to vote
after knowing about a candidate’s character, qualifications and criminal
antecedents among other details. When a candidate who contests from two
seats, is elected from both, one of the two seats has to be vacated. Apart
from the financial burden which is imposed on the public exchequer for
holding a bye-election, it has been urged that the electorate which has cast
its vote in favour of a candidate on the basis of the representations which
were held out during the course of campaigning would be deprived of being
represented by that candidate for the Parliamentary or, as the case may be,
the State Legislative Assembly constituency. Consequently, it has been
urged that the electorate which has opted for a candidate in pursuance of its
right to know under Article 19(1)(a) would be deprived of its right when the
candidate vacates the seat.
8 Section 33(7) of the Act of 1951 provides as follows:
“ Notwithstanding anything contained in sub-section (6) or in
any other provisions of this Act, a person shall not be
nominated as a candidate for election,—
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( a ) in the case of a general election to the House of the People
(whether or not held simultaneously from all Parliamentary
constituencies), from more than two Parliamentary
constituencies;
( b ) in the case of a general election to the Legislative Assembly
of a State (whether or not held simultaneously from all
Assembly constituencies), from more than two Assembly
constituencies in that State;
( c ) in the case of a biennial election to the Legislative Council
of a State having such Council, from more than two Council
constituencies in the State;
( d ) in the case of a biennial election to the Council of States for
filling two or more seats allotted to a State, for filling more than
two such seats;
( e ) in the case of bye-elections to the House of the People from
two or more Parliamentary constituencies which are held
simultaneously, from more than two such Parliamentary
constituencies;
( f ) in the case of bye-elections to the Legislative Assembly of a
State from two or more Assembly constituencies which are held
simultaneously, from more than two such Assembly
constituencies;
( g ) in the case of bye-elections to the Council of States for
filling two or more seats allotted to a State, which are held
simultaneously, for filling more than two such seats;
( h ) in the case of bye-elections to the Legislative Council of a
State having such Council from two or more Council
constituencies which are held simultaneously, from more than
two such Council constituencies.
Explanation.—For the purposes of this sub-section, two or more
bye-elections shall be deemed to be held simultaneously where
the notification calling such bye-elections are issued by the
Election Commission under Sections 147, 149, 150 or, as the
case may be, 151 on the same date.”
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9 The above provision was inserted by Act 21 of 1996 with effect from 1
August 1996. It is common ground between senior counsel and the Attorney
General for India that prior to 1 August 1996, there was no bar on the
number of seats which a candidate could contest in the course of one
election, be it for Parliamentary or State Legislative Assembly constituencies.
Parliament has stepped in to provide that a candidate cannot contest more
than two seats simultaneously in one and the same election.
10 The issue which has been raised by the petitioner pertains to the legislative
domain. Undoubtedly, where a candidate contests more than one seat
simultaneously in the course of the same general election, one seat has to
be vacated if the candidate succeeds in both the electoral contests. That
necessitates a bye-election. The petitioner has highlighted the fact that this
involves a drain on the public exchequer. The issue, however, is whether this
by itself would result in the invalidation of a statutory provision.
11 A statutory provision can be challenged before the Court either on the
ground that it has been made by a legislature which lacks legislative
competence to enact a law or on the ground that there is a violation of a
Fundamental Right in Part III of the Constitution. The former is not in issue.
12 Permitting a candidate to contest from more than one seat in a
Parliamentary election or at an election to the State Legislative Assembly is a
matter of legislative policy. It is a matter pertaining to legislative policy
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since, ultimately, Parliament determines whether political democracy in the
country is furthered by granting a choice such as is made available by
Section 33(7) of the Act of 1951. A candidate who contests from more than
one seat may do so for a variety of reasons not just bearing on the
uncertainty which the candidate perceives of an election result. There are
other considerations which weigh in the balance in determining whether this
would restrict the course of electoral democracy in the country. This is a
matter where Parliament is legitimately entitled to make legislative choices
and enact or amend legislation. The Law Commission and the Election
Commission may at the material time have expressed certain viewpoints.
Whether they should be converted into a mandate of the law depends on the
exercise of Parliamentary sovereignty in enacting legislation. Absent any
manifest arbitrariness of the provision so as to implicate the provisions of
Article 14 or a violation of Article 19, it would not be possible for this Court to
strike down the provision as unconstitutional.
13 This will not restrain Parliament from taking an appropriate view if it decides
to do so at any point of time in pursuance of its legislative authority.
Parliament has intervened in the past in the form of Act 21 of 1996 which
restricts the choice of a candidate for electoral contest to two seats in one
and the same election.
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14 For the above reasons, we are of the view that no relief can be granted in
these proceedings.
15 The Petition shall accordingly stand dismissed.
16 Pending applications, if any, stands disposed of.
….....…...….......…………………..CJI.
[Dr Dhananjaya Y Chandrachud]
..…....…........……………….…........J.
[Pamidighantam Sri Narasimha]
..…....…........……………….…........J.
[J B Pardiwala]
New Delhi;
February 2, 2023
CKB
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ITEM NO.17 COURT NO.1 SECTION PIL-W
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Writ Petition (Civil) No.967/2017
ASHWINI KUMAR UPADHYAY Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
(With IA No.21671/2018-INTERVENTION/IMPLEADMENT ATTORNEY GENERAL
FOR INDIA)
Date : 02-02-2023 This petition was called on for hearing today.
CORAM :
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA
HON'BLE MR. JUSTICE J.B. PARDIWALA
For Petitioner(s) Mr. Gopal Sankaranarayanan, Sr. Adv.
Mr. Ashwani Kumar Dubey, AOR
For Respondent(s) Mr. R. Venkataramani, AG
Mr. Tushar Mehta, SG
Ms. Saudamini Sharma, Adv.
Mrs. Rukhmini Bobde, Adv.
Mr. Ankur Talwar, Adv.
Mr. Chinmayee Chandra, Adv.
Mr. Kanu Agrawal, Adv.
Mr. Digvijay Dam, Adv.
Mr. Vinayak Mehrotra, Adv.
Mrs. Mansi Sood, Adv.
Mr. Chitvan Singhal, Adv.
Ms. Sonali Jain, Adv.
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Mr. Abhishek Kumar Pandey, Adv.
Mr. Raman Yadav, Adv.
Mr. Anand Venkatramani, Adv.
Ms. Vijay Lakshami Venkataramani, Adv.
Mr. Arvind Kumar Sharma, AOR
Mr. Amit Sharma, AOR
Mr. Dipesh Sinha, Adv.
Mr. Pallavi Barua, Adv.
Ms. Sakshi Upadhayya, Adv.
Ms. Aparna Singh, Adv.
Mr. Balaji Srinivasan, AOR
UPON hearing the counsel the Court made the following
O R D E R
1 The Petition is dismissed in terms of the signed reportable judgment.
2 Pending applications, if any, stands disposed of.
(CHETAN KUMAR) (SAROJ KUMARI GAUR)
A.R.-cum-P.S. Assistant Registrar
(Signed Reportable Judgment is placed on the file)