RAMDAS ATHAWALE vs. UNION OF INDIA .

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION WRIT PETITION (CIVIL) NO. 86 OF 2004 RAMDAS ATHAWALE … PETITIONER VERSUS UNION OF INDIA & ORS. … RESPONDENTS JUDGMENT B. SUDERSHAN REDDY, J. This writ application under Article 32 of the Constitution of India has been filed by a Member of Lok Sabha, challenging the validity of the proceedings in the th Lok Sakha commencing from 29 January, 2004 on the ground that the President has not addressed both Houses of Parliament as envisaged under Article 87 of the Constitution. The prayer in the writ petition is to issue appropriate Writ or direction or order declaring that the Session of the Lok Sabha called by the Notice dated January 20, 2004 is the first Session in the year 2004; and the proceedings of the Lok Sabha pursuant to 2 th the Notice dated 20 January, 2004 are unconstitutional, illegal, null and void. 2. The case set up by the petitioner is that the Session th commenced on 29 January, 2004 was the first Session of the Lok Sabha in the year 2004, and there was no address by the President informing the Parliament, the cause of its summons as provided for and required under Article 87 (1) of the Constitution of India. The contention of the petitioner was that the “first Session” means, the Session, which is held first in point of time in a given year. According to him, the th Session, which commenced on 29 January, 2004 was the first Session of the House of the year 2004. The th sittings thereafter continued up to 5 February, 2004. 3. There is no dispute before us that the Fourteenth nd Session of the Thirteenth Lok Sabha commenced on 2 rd December, 2003 and was adjourned sine die on 23 th December, 2003. Thereafter on 20 January, 2004, the Secretary General of the Lok Sabha, by way of a Notice informed all the Members of the Thirteenth Lok Sabha, duly stating that under Rule 15 of the Rules of Procedure and Conduct of Business in Lok Sabha, the Speaker has directed that the Lok Sabha, which was rd adjourned sine die on 23 December, 2003 will resume th its sittings on 29 January, 2004. 3 4. Learned counsel for the petitioner submitted that in terms of mandatory requirement as provided for in Article 87 (1) of the Constitution of India, the President has to address both Houses of Parliament at the commencement of the Session every year and inform the Parliament of the causes of its summons. It was submitted that the commencement of the first Session of each year has to be with reference to the first Session of each year and year shall mean a year reckoned according to British calendar. The contention was that th the sittings of the Lok Sabha from 29 January, 2004 were unconstitutional or it could not have been assembled at all in the absence of special address of both the Houses of Parliament by the President. The House of People could have assembled only after the special address by the President. 5. The learned Attorney General submitted that in the instant case the Winter Session of Parliament had nd commenced on 2 December, 2003 and was adjourned sine rd die on 23 December, 2003. The House resumed sitting of that adjourned Session in pursuance of the Notice of th the Secretary General dated 20 January, 2004 under Rule 15 of the Rules of Procedure and Conduct of Business in Lok Sabha. It was submitted that the th sitting commenced on 29 January, 2004 was not the commencement of a new Session, but was a continuation 4 rd of Winter Session, which was adjourned on 23 December, 2003. The learned Attorney General further submitted that the word “first Session” of the year in Article 87 cannot refer to the resumption of the adjourned Session. It must refer to a new Session. It was submitted that the distinction in procedure between the resumption of an adjourned Session and summoning of a new Session may have to be borne in mind for the purpose of interpretation of Article 87 (1) of the Constitution of India. The submission was that, for the resumption of an adjourned Session, the Speaker, under Rule 15 of the Rules of Procedure and Conduct of Business in Lok Sabha, directs issuance of a notice informing the Members of the next sitting of the Session. But if the House is prorogued, it is only the President who can summon the next Session of the Parliament. It was submitted that in the present case, Article 87 (1) has no application, as the Winter th Session was only resumed on 29 January, 2004 and no new Session was summoned. 6. In dealing with these contentions, we shall follow the sequence of events and examine the constitutionality of each happening that would clearly demonstrate that the matter lies in a narrow compass than what has been made to appear. 5 7. In the United Kingdom the Queen and two Houses of Parliament constitutes the Legislature so that the Queen is an integral part of the Legislature. 8. In India the same model has been adopted. Article 79 of the Constitution provides that there shall be a Parliament for the Union, which consists of the President and the two Houses to be known respectively as the Council of the State and the House of the People. Article 83 (2) provides that the House of the People, unless sooner dissolved, shall continue for five years from the date appointed for its first meeting and no longer and the expiration of the said period of five years shall operate as a dissolution of the House, except during a proclamation of Emergency, the period of five years may be extended for a period not extending one year at a time, and not extending in any case beyond six months after such proclamation cease to operate. Under Article 85 (1), the President has to summon each House of the Legislature at such time and place as he thinks fit, so that six months do not intervene between its last sitting in one Session and its first sitting in the next. Article 85 (2) provides as follows: “The President may from time to time— (a) prorogue the Houses or either House; and (b) dissolve the House of the People.” 6 9. Article 86 speaks about Right of the President to address and send messages to Houses. 10.The scheme of the Constitution, as is evident from the compendium of Articles referred to hereinabove, reveals that Union Parliament consists of the President and the Council of States and the House of the People unless dissolved earlier, the House of the People continues for five years from the date of its first meeting, and the expiration of five years operates as a dissolution of the House except that during proclamation of Emergency, the period of five years may be extended at a time not exceeding one year and not extending in any case beyond six months after such proclamation has ceased to operate. The President is under constitutional mandate to summon each House of the Parliament from time to time to meet at such time and place as he thinks fit. The President alone is vested with the power to summon the House from time to time and prorogue the House or either House; and to dissolve the House of the People. The President has a right to address either House or both the Houses together and for that purpose require the attendance of Members. He may send messages to either House of Parliament, whether with respect to a Bill then pending in Parliament or otherwise, and the House to which message 7 is sent is required to take the same into consideration. 11.Article 87 is an important Article for our present purpose and it reads as follows: “87. Special address by the President:- (1) At the commencement of the first session after each general election to the House of the People and at the commencement of the first session of each year the President shall address both Houses of Parliament assembled together and inform Parliament of the causes of its summons. (2) Provision shall be made by the rules regulating the procedure of either House for the allotment of time for discussion of the matters referred to in such address.” 12.A plain reading of Article 87 clearly suggests that (a) the President shall address at the commencement of the first session after each general election to the House of the People; and (b) at the commencement of the first session of each year. 13.The question is whether in this case was there any failure in complying with the requirement as provided for under Article 87 (1) of the Constitution? 14. In the present case, the Winter session of the House of nd the People commenced on 2 December, 2003 and was rd adjourned sine die on 23 December, 2003. The th resumption of its sittings on 29 January, 2004, by no stretch of imagination, could be characterized as commencement of a new session. The House merely 8 resumed its sittings and continued the Session which nd actually commenced on 2 December, 2003. As it is evident from the record, the House was adjourned sine rd die on 23 December, 2003, the resumption of its sittings is nothing but reconvening of the same Session after its adjournment sine die . It is the second part of the same session. 15. The words “first session of the year” employed in Article 87 (1) has no reference to resumption of the adjourned session. The session commences with the President’s summoning the House to meet. It is Article 85 which deals with the summoning of Sessions of Parliament, prorogation and dissolution of the House of People. The constitutional provision does not require summoning of every Session of Parliament which was adjourned for its own reasons after commencement of its Session pursuant to the summons of the President. It is only when a House is prorogued and a new Session thereafter summoned under Article 85 (2) of the Constitution, the special address by the President as provided for under Article 87 (1) is required with reference to the new Session so as to inform the Parliament of the cause of its summons. No such special address is needed, if a Sessions is adjourned sine die in the previous year and the sittings of the same Session is resumed in the next year. 9 16.Articles 85 and 87 were amended so as to do away with the summoning of Parliament twice a year and the constitutional requirement of the President’s special address at the commencement of each Session. The present constitutional position is that not more than six months are to elapse between the last Session and the first day of the following Session. The House is now prorogued only once a year and the President addresses both Houses of Parliament only at the commencement of the first Session of each year. 17.Article 87, as it originally stood, provided for the President’s address in ‘every Session of the year’. The first amendment in 1951 substituted the words “every Session” by “first Session of each year”. By the first amendment, Articles 85 and 174 were also amended. While intervening in the debate Dr. B.R. Ambedkar, with reference to amendment to Article 85, stated: “…due to the word summon, the result is that although Parliament may sit for the whole year adjourning from time to time, it is still capable of being said that Parliament has been summoned only once and not twice. There must be prorogation in order that there may be a new session . It is felt that this difficulty should be removed and consequently the first part of it has been deleted. The provision that whenever there is a prorogation of Parliament, the new session shall be called within six months is retained.” 1 (emphas is supplied) 18. Kaul & Shakdher’s Practice and Procedure of Parliament (Fifth Edition, at page 180) gives the background to the aforesaid amendment and observed: “Before article 87(1) was amended in its present form by the Constitution (First Amendment Act, 1951, the article required the President to address both the Houses assembled together at the commencement of each session. Accordingly, the President addressed each of the three sessions held in 1950 of the Provisional Parliament. During the Third Session, a question arose whether the next session might commence with the President’s Address or would the session be merely adjourned to meet again on 5 February, 1951, which would obviate the necessity of the President’s Address. Speaker Mavalankar, in this connection, suggested that instead of the President addressing each session, it might be provided that he would give his Address at the commencement of the first session (First Amendment) Bill, 1951, as reported by the Select Committee, observed: “The real difficulty of course is that this (Address) involves a certain preparation outside this House which is often troublesome. Members are aware that when a coach and six horses come, all kinds of things have to be done for that purpose. Anyhow, that trouble does not fall on the House or members thereof, but on the administration of Delhi”.” Distinction between Prorogation and Adjournment: 1 1 19. In the matter of Special Reference No. 1 of 2002 , a Constitution Bench of this Court while interpreting Article 85 (2) of the Constitution observed: “When the House is prorogued, all the pending proceedings of the House are not quashed and pending Bills do not lapse. The prorogation of the House may take place at any time either after the adjournment of the House or even while the House is sitting. An adjournment of the House contemplates postponement of the sitting or proceedings of either House to reassemble on another specified date . During currency of a session the House may be adjourned for a day or more than a day. Adjournment of the House is also sine die . When a House is adjourned, pending proceedings or Bills do not lapse.” (emphasis supplied) 20.An adjournment is an interruption in the course of one and the same Session, whereas a prorogation terminates a Session. The effect of prorogation is to put an end with certain exceptions to all proceedings in Parliament then current. 21.In May’s Parliamentary Practice, which has assumed the status of a classic on the subject and is usually regarded as an authoritative exposition of Parliamentary practice; it is stated: “A session is the period of time between the meeting of a Parliament, whether after the prorogation or dissolution, and its prorogation…..During the course of a session, either House may adjourn itself of its own motion to such as it pleases. The period between the prorogation of Parliament and its reassembly in a new session is termed as 1 (2002) 8 SCC 237 1 ‘recess’; while the period between the adjournment of either House and the resumption of its sitting is generally called an ‘adjournment’.” 22.Kaul & Shakdher’s Practice and Procedure of Parliament further explains the constitutional position succinctly stating “the session of Lok Sabha comprises the period commencing from the date and time mentioned in the order of the President summoning Lok Sabha and ending with the day on which the President prorogue or dissolves the Lok Sabha. It is thus clear that a Session commenced in terms of the order of the President summoning the House can come to an end only with the day on which the President prorogue the House or dissolves Lok Sabha. The Parliamentary Practice prevalent till then has been noticed in the same treatise which is to the following effect: “The Eighth Session of the Eighth Lok Sabha commenced on 23 February, 1987 and was adjourned sine die on 12 May, 1987. The Lok Sabha, however, was not prorogued. On a proposal from the Minister of Parliamentary Affairs, the Speaker, exercising his powers under proviso to Rule 15 of the Rules of Procedure and Conduct of Business in Lok Sabha, agreed to reconvene the sittings of Lok Sabha from 27 July to 28 August, 1987. The two parts, preceding and following the period of adjournment of Lok Sabha sine die on 12 May, 1987, were treated as constituting one session divided into two parts namely, Part I and Part II. On conclusion of the second part of the Eighth Session, Lok Sabha 1 adjourned sine die on 28 August, 1987 and was prorogued on 3 September, 1987.” 23. It is thus clear that whenever the House resumes after it is adjourned sine die , its resumption for the purpose of continuing its business does not amount to commencement of the session. The resumed sitting of th the House, in this case, on 29 January, 2004, does not amount to commencement of the first Session in the year 2004. Speaker’s Ruling: 24. The very issue regarding propriety of convening of the th first session of the House on 29 January, 2004 without the Presidential address was raised in the House. The Speaker gave a ruling declaring that as per the provisions of the Constitution, a session of the House comes to an end when the House is prorogued. As the House was not prorogued after its adjournment sine die rd on 23 December, 2003, the session can, at best be th th treated as a second part of the 14 session of the 13 Lok Sabha “notwithstanding the fact that the calendar th year has since changed”. The session convened from 29 January, 2004 was held to be second part of the winter session. The ruling of the Speaker is reproduced hereunder: “Tuesday, February 3, 2004/Magha 14, 1925 (Saka) 1 Ruling by the Speaker – Regarding propriety of (i) terming ‘Vote on Account’ as the ‘Interim Budget’ in the Order Paper of the day; and (ii) convening of the first session of the year on 29 January, 2004 without the Presidential Address. The Speaker, after hearing ………… gave the following ruling:- Let me at the outset make it clear that the rulings of the Speaker are generally in accordance with the rules, the rule book and also the Constitution of India. At times, it so happens that the issue requires ruling of Chair and in such circumstances the precedents are seen. If the precedents are not available, then the presiding officer has to make up his own mind and give a ruling on the issues which are raised. In this particular case, fortunately, there are rules of procedure as well as definitions to guide us. I have gone through Erskine May’s Parliamentary Practice. I would like the House to listen carefully to the ruling which I am now going to give. Firstly, let me refer to Erskine May who has given, fortunately, a definition of the term ‘prorogation’. He has said: ‘A prorogation terminates a session; an adjournment is an interruption in the course of one and the same session’. Therefore, the point which was raised here about prorogation has been made clear by this definition. …………………………… But that was not the main point which was raised today. The main point which was raised by Shri Somnath Chatterjee was about the very holding of this Session and this point was also raised in the House by Shri Varkala Radhakrishnan and some other Members th on 30 January, 2004 and the Hon’ble Minister of Parliamentary Affairs had responded to the points raised by the Members on that day. Shri Somnath Chatterjee has contended that th was commenced on 29 January, 2004 was the 1 first Session of the year. I would like to clarify that there is no mention of adjournment sine die of the House in the Constitution. As per the provisions of the Constitution, a Session of the House comes to an end when the House is prorogued. As the House was not prorogued after its adjournment rd sine die on 23 December, 2003 this Session can, at best, be treated as the second part of the Fourteenth Session of the Thirteenth Lok Sabha notwithstanding the fact that the calendar year has since changed. I am giving an illustration; I am giving a precedent regarding the Third Lok th Sabha. On 11 December, 1962 the House st adjourned to meet on 21 January, 1963. This was treated as Part-II of the same Session. I may inform the House that in the past also there have been occasions when after adjournment sine die of the House, the Lok Sabha was re-convened before prorogation. ….For example, the Eighth Session of the Eighth Lok Sabha was adjourned sine die on th 12 May, 1987, but the House was not prorogued…and was reconvened after a gap of th 75 days on 27 July, 1987 as the second part th of the Session. Similarly, the 14 Session of the Eighth Lok Sabha was adjourned sine th die on 18 August, 1989, but the House was th not prorogued and was reconvened on 11 October, 1989 after a gap of 53 days as th second part of the 14 Session. ….There are several other similar instances also. I have already made a reference to the case when the House was adjourned and thereafter, though it was reconvened in the next year, it was not treated as the fresh Session. Therefore I must make it clear that in this particular case also, this Session can be treated as the second part of the Winter Session. ……After listening to the arguments, I have treated this as the second part of the Winter Session. Since under the provisions of the sub-clause (a) of clause (2) of article 85 of the Constitution, the power to 1 prorogue the House vests in the Hon’ble President – please remember that this power is with the Hon’ble President – I am not inclined to allow any more discussion on the issue and I hold both the points of order out of order.” 25. The question that arises for consideration in this writ petition is whether the decision of the Speaker directing resumption of sitting of the Lok Sabha which rd was adjourned sine die on 23 December, 2003 is susceptible to judicial review in a proceeding under Article 32 of the Constitution of India? Under Article 122 of the Constitution, the Courts are precluded from making inquiry into proceedings of Parliament. Article 122 reads as under: “122. Courts not to inquire into proceedings of Parliament:- (1):The validity of any proceedings in Parliament shall not be called in question on the ground of any alleged irregularity of procedure. (2) No officer or member of Parliament in whom powers are vested by or under this Constitution for regulating procedure or the conduct of business, or for maintaining order, in Parliament shall be subject to the jurisdiction of any court in respect of the exercise by him of those powers.” 26. A plain reading of Article 122 makes it abundantly clear that the validity of any proceeding in the Parliament shall not be called in question on the ground of any irregularity of procedure. The prayer in the writ petition is to declare the proceedings in the th Lok Sabha pursuant to the Notice dated 20 January, 1 2004 issued under the directions of the Speaker as unconstitutional. The petitioner is essentially raising a dispute as to the regularity and legality of the proceedings in the House of the People. The dispute raised essentially centers around the question as to whether the Speaker’s direction to resume sittings of rd the Lok Sabha which was adjourned sine die on 23 December, 2003 is proper? The Speaker is the guardian of the privileges of the House and its spokesman and representative upon all occasions. He is the interpreter of its rules and procedure, and is invested with the power to control and regulate the course of debate and to maintain order. The powers to regulate Procedure and Conduct of Business of the House of the People vests in the Speaker of the House. By virtue of the powers vested in him, the Speaker, in purported exercise of his power under Rule 15 of the Rules of Procedure and Conduct of Business in Lok Sabha got th issued notice dated 20 January, 2004 through the Secretary General of the Lok Sabha directing resumption of sittings of the Lok Sabha which was adjourned sine rd die on 23 December, 2003. Whether the resumed sittings th on 29 January, 2004 was to be treated as the second th part of the 14 session as directed by the Speaker is essentially a matter relating purely to the procedure of Parliament. The validity of the proceedings and 1 business transacted in the House after resumption of its sittings cannot be tested and gone into by this Court in a proceeding under Article 32 of the Constitution of India. 27.There are two Articles to which reference must be made. Article 118(1) provides that each House of Parliament may make rules for regulating, subject to the provisions of the Constitution, its procedure and conduct of its business. The rules, in fact, are made and known as Rules of Procedure and Conduct of Business in Lok Sabha. Rule 15 of the Rules of Procedure and Conduct of Business in Lok Sabha provides that: “(1) The Speaker shall determine the time when a sitting of the House shall be adjourned sine die or to a particular day, or to an hour or part of the same day: Provided that the Speaker may, if he thinks fit, call a sitting of the House before the date or time to which it has been adjourned or at any time after the House has been adjourned sine die . (2) In case the House, after being adjourned is reconvened under the proviso to sub-rule (1), the Secretary General shall communicate to each member the date, time, place and duration of the next part of the session.” 28.Article 118(1) makes it perfectly clear that when the House is to make any rules as prescribed by it, those rules are subject to the provisions of the Constitution which obviously include Fundamental Rights guaranteed by Part III of the Constitution. 1 29. Similarly, Article 122(1) makes a provision which is relevant. It lays down that the validity of any proceedings in Parliament shall not be called in question on the ground of any alleged irregularity of procedure. Article 122(2) confers immunity on the officers and members of Parliament in whom powers are vested by or under the Constitution for regulating procedure or conduct of the business or for maintaining order in Parliament from being subject to the jurisdiction of any Court in respect of the exercise by him of those powers. This Court In re, Under Article 2 143, Constitution of India (also known as Keshav Singh’s case) while construing Article 212(1) observed that it may be possible for a citizen to call in question in the appropriate Court of law, the validity of any proceedings inside the Legislature if his case is that the said proceedings suffer not from mere irregularity of procedure, but from an illegality. If the impugned procedure is illegal and unconstitutional, it would be open to be scrutinized in a Court of law, though such scrutiny is prohibited if the complaint against the procedure is no more than this that the procedure was irregular. The same principle would equally be applicable in the matter of interpretation of Article 122 of the Constitution. 2 1965 (1) SCR 413 2 30. The Notice dated January 20, 2004 is self-explanatory and reveals that the House was adjourned sine die on rd 23 December, 2003 by the Speaker. It is the Speaker’s th direction to resume its sittings from 29 January, 2004 onwards. The Notice clearly says that it was the second part of the fourteenth session and was likely to th conclude on 5 February, 2004. The Speaker’s decision rd adjourning the House sine die on 23 December, 2003 and direction to resume its sittings e in part two ssentially relates to proceedings in Parliament and is of procedural in nature. The Business transacted and the validity of proceedings after the resumption of its sittings pursuant to the directions of the Speaker cannot be inquired into by the Courts. 31. Under Article 122 (2), the decision of the Speaker in whom powers are vested to regulate the procedure and the Conduct of Business is final and binding on every Member of the House. The validity of the Speaker’s rd decision adjourning the House sine die on 23 December, 2003 and latter direction to resume its sittings cannot be inquired into on the ground of any irregularity of procedure. The business transacted and the validity of proceedings after the resumption of sittings of the House pursuant to the directions of the Speaker cannot be inquired into by the Courts. No decision of the Speaker can be challenged by a member of the House 2 complaining of mere irregularity in procedure in the conduct of the business. Such decisions are not subject to the jurisdiction of any Court and they are immune from challenge as understood and explained in Keshav Singh’s case and further explained in Indira Nehru 3 Gandhi Vs. Raj Narain & Anr. wherein it was observed that “the House is not subject to the control of the courts in the administration of the internal proceedings of the House.” It is a right of each House of Parliament to be the sole judge of the lawfulness of its own proceedings. The Courts cannot go into the lawfulness of the proceedings of the Houses of Parliament. The Constitution aims at maintaining a fine balance between the Legislature, Executive and Judiciary. The object of the constitutional scheme is to ensure that each of the constitutional organs function within their respective assigned sphere. Precisely, that is the constitutional philosophy inbuilt into Article 122 of the Constitution of India. 4 32. In M.S.M Sharma Vs. Dr. Shree Krishna Sinha , a Constitution Bench of this Court held that the validity of the proceedings inside the Legislature of the State cannot be called in question on the allegation that the procedure laid down by the law had not been strictly followed. Sinha, C.J. speaking for the Court observed: 3 1975 (Supp.) SCC 1 4 AIR 1960 SC 1186 2 “It was contended that the procedure adopted inside the House of the Legislature was not regular and not strictly in accordance with law. There are two answers to this contention, firstly, that according to the previous decision of this Court, the petitioner has not the fundamental right claimed by him. He is, therefore, out of Court. Secondly, the validity of the proceedings inside the Legislature of a State cannot be called in question on the allegation that the procedure laid down by the law had not been strictly followed. Article 212 of the Constitution is a complete answer to this part of the contention raised on behalf of the petitioner. No Court can go into those questions which are within the special jurisdiction of the Legislature itself, which has the power to conduct its own business. Possibly, a third answer to this part of the contention raised on behalf of the petitioner is that it is yet premature to consider the question of procedure as the Committee is yet to conclude its proceedings. It must also be observed that once it has been held that the Legislature has the jurisdiction to control the publication of its proceedings and to go into the question whether there has been any breach of its privileges, the Legislature is vested with complete jurisdiction to carry on its proceedings in accordance with its rules of business. Even though it may not have strictly complied with the requirements of the procedural law laid down for conducting its business, that cannot be a ground for interference by this Court under Article 32 of the Constitution.” 33. In the present case, there is no complaint of infringement of any guaranteed fundamental rights and therefore it may not be necessary to dilate on the question as to parameters and extent of judicial review 2 that may be available in case of infringement of any guaranteed fundamental rights of a member of the House. 34. One more aspect of the matter. The petitioner in this writ petition under Article 32 of the Constitution has challenged the validity of proceedings in the Lok Sabha th commencing from 29 January, 2004 on the grounds stated hereinabove, with which we have dealt with in the preceding paragraphs. The petition has become infructuous, since the Lok Sabha was dissolved and thereafter two elections have been held. The issue raised in the petition is purely a hypothetical question. There is no existing lis between the parties. It is settled practice that this Court does not decide matters which are only of academic interest on the facts of a particular case. 5 35. In R.S.Nayak Vs. A.R.Antulay , a Constitution Bench of this Court observed: “We propose to adhere to the accumulated wisdom which has reopened into a settled practice of this Court not to decide academic questions.” 36. Though the writ petition has become infructuous, having regard to the constitutional issues raised, we have considered the question as to the interpretation of Articles 85 and 87 of the Constitution of India. 5 (1984) 2 SCC 183 2 37. It is equally well settled that Article 32 of the Constitution guarantees the right to a Constitutional remedy and relates only to the enforcement of the right conferred by Part III of the Constitution and unless a question of enforcement of a fundamental right arises, Article 32 does not apply. It is well settled that no petition under Article 32 is maintainable, unless it is shown that the petitioner has some fundamental right. 6 In Northern Corporation Vs. Union of India , this Court has made a pertinent observation that when a person complains and claims that there is a violation of law, it does not automatically involves breach of fundamental right, for the enforcement of which alone, Article 32 is attracted. 38.We have carefully scanned through the averments and allegations made in the writ petition and found that there is not even a whisper of any infringement of any fundamental right guaranteed by Part III of the Constitution. We reiterate the principle that whenever a person complains and claims that there is a violation of any provision of law or a Constitutional provision, it does not automatically involve breach of fundamental right for the enforcement of which alone Article 32 of the Constitution is attracted. It is not possible to accept that an allegation of breach of law or a 6 (1990) 4 SCC 239 2 Constitutional provision is an action in breach of fundamental right. The writ petition deserves dismissal only on this ground. 39.We accordingly find no merit in this writ petition and is accordingly dismissed without any order as to costs. ………………………………CJI. (K.G. BALAKRISHNAN) .……………………………….J. (S.H. KAPADIA) ………………………………..J. (R.V. RAVEENDRAN) ………………………………..J. (B. SUDERSHAN REDDY) ………………………………..J. (P. SATHASIVAM) NEW DELHI, MARCH 29, 2010.