NARENDRA MADIVALAPA KHENI vs. MANIKRAO PATIL & ORS.

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 15 PETITIONER: NARENDRA MADIVALAPA KHENI Vs. RESPONDENT: MANIKRAO PATIL & ORS. DATE OF JUDGMENT28/07/1977 BENCH: GOSWAMI, P.K. BENCH: GOSWAMI, P.K. KRISHNAIYER, V.R. CITATION: 1977 AIR 1992 1978 SCR (1) 208 1977 SCC (4) 153 ACT: Representation of the People Act, 1950 s. 23(3) and Representation of the people Act, 1951-Ss. 33(4) and 123(7)-Inclusion of names in the electoral roll after 3 p.m. of the last date for filing nominations-Effect of-Collusion with electoral officer alleged but not proved-If amounts to corrupt practice. HEADNOTE: Article 171(3) of the Constitution of India provides that of the total number of members of the Legislative Council of a State one-third shall be elected by electorates consisting of members, among others, of local authorities in the State as Parliament may by law specify. Part IV of the Representation of the People Act, 1950 which deals with electoral rolls for council constituencies provides in s. 23(3) that no amendment, transposition or deletion of any entry shall be made under s. 22 and no direction for the inclusion of a name in the electoral roll of a constituency shall be given under this section after the last date for making nominations for election in that constituency. Section 33(1) of the Representation of the People Act, 1951 requires that each candidate shall deliver to the Returning Officer a nomination paper "between 11 o’clock in the forenoon and 3 o’clock in the afternoon." By a notification issued under s. 30 of the Representation of the People Act, 1951 the Electoral Registration Officer appointed April 17, 1974 as the last date for presenting nomination papers from the local authorities constituency. In the election that ensued the appellant was declared elected with 64 votes polled by him as against 54 polled by respondent No. 1. In his election petition the respondent alleged that the appellant, in collusion with the electoral officer, surreptitiously introduced names of 16 persons representing a taluk board after 3 p.m. on April 17, 1974 and that this act of his constituted a corrupt practice within the meaning of s. 123 of the 1951 Act and that the election was void.- The High Court set aside the election on the ground that any inclusion of additional names in the electoral roll of a constituency after 3 p.m. on the last date for making nominations fixed under s. 30(a) was illegal, and after http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 15 deducting the 16 votes cast by those persons from the total votes polled by the appellant, declared the respondent duly elected. Allowing the appeal in part and remitting the case to the High Court. HELD : (1) There was no telling material other than speculation or weak suggestion that there was corrupt participation on the part of the officers. The material link to make out invalidation of the election on account of corrupt practice under s. 123(7) was missing because it had not been made out in the evidence that there was collusion between the second respondent and the appellant. [201A] 2. (a) The expression ’last date for making nominations’ must mean the last hour of the last date during which presentation of nomination papers is permitted under s. 33 of the 1951 Act. In short s. 23(3) of the 1950 Act and s. 33(1), (4) and (5) of the 1951 Act interact, fertilise and operate as a duplex of clauses. So viewed the inclusion of the names in the electoral roll after 3 p.m. on April 17, 1974 is illegitimate and illegal. [204F] The sixteen names brought into the electoral register subsequent to 3 p.m. of April 17, 1974 must be excluded from the reckoning to determine the returned candidate. [205E] 194 Baidyanath [1970] 1 S.C.R. 839 and Ramji Prasad Singh [1977] 1 S.C.R. 741 referred to. (b)The prohibition contained in s. 23(3) of the 1950 Act is based on public policy and serves a public purpose. Any violation of such a mandatory provision conceived to pre- empt scrambles to thrust into the rolls, after the appointed time, fancied voters by anxious candidates or parties spells invalidity and there can be no doubt that if, in flagrant violation of s. 23(3), names have been included in the electoral roll, (he bonus of such illegitimate votes shall not accrue, since the vice of viodance must attach to such names. [202F] (c)In our electoral scheme as unfolded in the 1951 Act every elector ordinarily can be a candidate. Therefore, his name must be included in the list on or before the date fixed for nomination. Otherwise he loses his valuable right to run for the elective office. It is thus vital that the electoral registration officer should bring in the names of all the electors into the electoral roll before the date and hour fixed for presenting the nomination paper. [202G-H] (d)Section 33(1) specifies that the nomination paper shall be presented "between the hours of 11 o’clock in the forenoon and 3 o’clock in the afternoon". That means that the duration of the day for presentation of nomination papers terminates at 3 o’clock in the afternoon. If an elector is to be able to file his nomination paper, his name must be on the electoral roll at 3 p.m. on the last day for filing nominations. So the temporal terminus ad quem is also the day for finalisation of the electoral register and by the same token, that day terminates at just that hour when the returning officer shuts the door. [204C] (e)The inference that could be drawn from s. 33(4) is that there must be a completed electoral roll when the time for filing the nomination paper expires. Therefore, the final electoral roll must be with, the returning officer when the last minute for delivering the nomination paper ticks off. Subsequent additions to the electoral register will inject confusion and uncertainty about the constituents or electors, introduce a disability for such subsequently included electors to be candidates for the election. [203D] http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 15 (f)The cumulative effect of the various strands of reasoning and the rigour of the language of s.23(3) of the 1950 Act leaves no doubt that inclusion of the names in the electoral roll of a constituency after the last date for making nominations for an election in that constituency, must be visited with fatality. [203E] [The case had been sent to the High Court for scrutinising the 16 ballots for the limited purpose of discovering for whom, bow many of the invalid sixteen had been cast.] JUDGMENT: CIVIL APPELLATE JURISDICTION: Civil Appeal No. 11 14 of 1976. From the Judgment and Order dated 22nd September 1976 of the Kamataka High Court in Election Petition No. 1 of 1974. L. N. Sinha, K. R. Karanah & B. P. Singh for the Appellant. K. N. Bhat and (Miss) S. Pramila for the Respondent No. 1 Y. S. Chitley and Narayan Nettar for Respondent No. 2 The Judgment of the Court was delivered by KRISHNA IYER, J.-Four heavy volumes of case records confron- ted us in this appeal, as counsel opened the arguments, but some, Socratic processing seemed to condense the controversy and forensic prolixity so much so we first thought the case had shrunk to such small dimensions as to be disposed of in a short judgment. But what we initially felt, when the brief narration of facts was given, proved a 195 snare. For, when we read out in court our opinion on the only crucial aspect of the case, counsel for the 1st respondent hopefully insisted that the factual grounds, requiring our ploughing through ponderous tomes of testimonial collection, pleadings and what not, should be investigated as he expected to sustain the invalidation of the election by the High Court on the score of corrupt practice and the consequential disqualification of the rival candidate i.e., the appellant before us. He was entitled to press that part of his case and so we agreed to hear both sides extensively thereon. However, hours of argument after, we were back to square one. At this stage, some relevant facts and circumstances need narration. The Karnataka Legislative Council has, in its composition, some members elected from the local authorities constituencies. One such member is elected by the local bodies of Bidar district and the specific election that falls for decision was held on May 12, 1974. According to the calendar for the poll contemplated in s.30 of the Representation of the People Act, 1951 (hereinafter called the 1951 Act), the last date for presenting the nominations was appointed as April 17, 1974. Section 33(1) requires that each candidate shall deliver to the returning officer a nomination paper as set out in the section ’between II o’clock in the forenoon and 3 o’clock in the after noon’. The appellant and the first respondent did file their nomi- nations in conformity with the law; their scrutiny over, they entered the fray and, after the poll was over, the appellant was declared elected, having secured 64 votes as against the 1st respondent’s 54 votes. The frustrated 1st respondent found 16 illegitimate votes having been cast in favour of the successful candidate and further discovered that these 16 electors were ineligible to figure on the electoral roll but had been surreptitiously introduced http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 15 therein by collusion, fraud and other improper machinations in which the returned candidate and the returning officer were collaborative actors. The purity of the election was polluted. The result of the poll was materially affected. The electoral process was vitiated by ’corrupt practice’ in which the appellant and the 2nd respondent were particeps criminis. He ventured on an election petition with the prayer to set aside the poll verdict inter alia under s. 123(7) of the 1951 Act and also sought a declaration ’that he was duly elected on the score that the exclusion of the invalid votes, very probably cast in favour of the appellant, led inevitably to his arithmetical success as the one who had secured the larger number of valid votes. Such was his case. The petitioner had made somewhat vague, sweeping and speculative allegations about government, higher and lower echelons of officialdom and the rival candidate but, if an apology for specificity is partially present in the petition, it is about the charge of corrupt practice roping in the returning officer-cum-electoral registering officer (2nd respondent) and the successful candidate (appellant). No issue was originally framed on the critical question of corrupt practice but the learned judge permitted evidence thereon to be adduced a procedure difficult to appreciate. After the trial was virtually closed and the arguments finished, the Court discovered the need for framing this decisive issue. On objection as to the absence of material facts and 196 or material particulars, the learned Judge framed an issue also on the actual vagueness and legal flawsomeness of pleadings on corrupt practice. Naturally, this latter question demanded prior decision but, curiously, the Court delivered all its findings, on the day of judgment, a faux pas which we must point out. Processual proprieties are designed to ensure fair play in adjudications and while such prescriptions are not rigid punctilios, their observance serves to help the judge do, effective justice between parties and the disputants have faith in the intelligent impartiality and full opportunity so necessary for the success of the rule of law. In election proceedings where the whole community is silently present and the controversy is sensitive and feelings suspicious, the principles of procedural rectitude apply a fortiori. The judge is the guardian of processual justice and must remember that judgment on judgment belongs, in the long run, to the people. We state this stern proposition here not merely because a forensic stitch in time saves cassational nine but because courts are on continuous trial in a democracy. In this case we are not satisfied that either party has suffered in substance and procedural breaches, unless they spell unmerited prejudice, may be brushed aside at the appellate level. Having said this, we hasten to add that had not the learned judge uncovered the suspect happenings sinisterly hovering around the last day for finalising the electoral roll, the dubious doings of the political government in a seat-hungry setting might not have been ventilated for public edification. The electoral events brought out in evidence are ’power’ portents ’to be prevented preemptively by law and this prompts us to deal with the testimonial circumstances surrounding the inviolable roll of voters having been adulterated after the final hour, zealous officers frantically exerting themselves in what seems at first sight to be a series of belated circus operations http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 15 geared to inclusion of additional names in the rolls before 17th mid-night drew the curtain. Caesar’s wife must be above suspicion and wielders of public power must fill this bill. A moral matrix and administrative culture must nurture the power process if democracy is not to commit suicide. We will make good the relevance of these critical statements with reference to the incontrovertible facts of this case. However, we do not delve into the minutiae of evidence or span the entire factual range, that being otiose. A catalogue of circumstances, fair to both sides, will tell its own moral tale and so we set it out. The last date for completing the electoral roll was April 17, 1974. The rival candidates (the appellant and the 1st respondent) belonged to opposing political parties but the appellant"s party was in power. Both the candidates had semi-V.I.P. status in their respective parties. One member more in the Legislative Council would, pro tanto, strengthen the Ministry. This political backdrop be lights some of the things which occurred on the, dates proximate to the completion of the electoral roll. The administrative locomotion and the human motivation behind what the trial judge had described as ’manouvres’ is simple to understand, although, as will be shown below, we do not agree 197 wholly with all the deductions of the High Court. A particular party is in office. The strength of its members in both Houses is therefore of political significance, especially if fluid Politics turns out to be the field of all possibilities. Karnataka has a bicameral legislature, and it is reasonable to suppose that the political government has an understandable concern in the election of a member of the Legislative Council, who will be of their party. Bidar district in Karnataka has a local authorities constituency seat, to be elected by the members of the local bodies there. It follows that the potential electors who are likely to favour their candidate must be brought on the rolls to ensure his victory. Inevitably there was therefore keen interest in incorporating in the electoral roll the members of the Taluk Development Board, Bidar (for short, the Bidar Board). The election to the Bidar Board had taken place years ago, 11 of them having been elected way back in 1968 and 8 later. The election of the 11 members had been duly notified in 1968 but the Board itself stood suspended, an Administrator having been appointed to run its affairs. 8 members who had been later elected to the Board landed up in the High Court on account of writ petitions filed by their rivals. Stay had been granted by the High Court and this led to an absence of 2/3 of the total members being able to function, statutorily necessitating the appointment of an Administrator. Long later the High Court disposed of the writ petitions whereby 3 returns were set aside and 5 upheld. The arithmetical upshot of these happenings was that there were 16 members duly elected to the Bidar Board, and the High Court having disposed of the writ petitions in June 1972, the local body could have been liberated from the bureaucratic management of an Administrator and allowed to function through elected representatives. All that was needed to vivify this body of local self-government was a notification under the Mysore Village Panchayats Act X of 1959, terminating the Administrator’s term, and perhaps another extending the terms of some members. Elections to local bodies and vesting of powers in units of self government are part of the Directive Principles of State Policy (Art. 40 of the Constitution) and, in a sense, http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 15 homage to the Father of the Nation, standing as he did for participative democracy through decentralisation of power. Unfortunately, after holding elections to the Bidar Board and making people believe that they have elected their administrative representatives at the lowest levels, the State Government did not bring to life the local board even long after the High Court had disposed of the challenges to the elections in June 1972. A government, under our Constitution, must scrupulously and energetically implement the principles fundamental to the governance of the country as mandated by Art. 37 and, if even after holding elections Development Boards are allowed to remain moribund for failure to notify the curtailment of the Administrator’s term, this neglect almost amounts to dereliction of the constitutional duty. We are unhappy to make this observation but power to the people, which is the soul of a republic, stands subverted if decentralisation and devolu- tion desiderated in Art. 40 of the Constitution is ignored by executive inaction even after holding election to the floor-level administrative 198 bodies. The devolutionary distance to ideological Rajghat from power-jealous State capitals is unwillingly long indeed, especially in view of the familiar spectacle of long years of failure to hold elections, to local bodies, supersession aplenty of local self-government units, and gross inaction even in issuing simple notifications without which elected bodies remain still-born. ’We, the people’ is not constitutional mantra but are the power-holders of India from the panchayat upward. Back to the main trend of the argument. It became now compulsive for the party-in-power to de-notify the Administrator and revive the elected body if they wanted the members of the Bidar Board to vote perhaps in favour of their candidate. The 11 members elected long back in 1968 could not vote, on account of the expiry of the 4year term unless in view of s. 108 of Act 10 of 1959, the government issued another notification extending the term of office of these members. So the elective interest of the candidate of the party-in-power could be promoted only if three or four quick administrative steps were taken. Firstly, there was to be a notification ending the Administrator’s term over the Bidar Board. Secondly, there was to be a notification extending the term of the 11 members elected in 1968. Thirdly, there was to be a notification of the election of the 5 members whose return had been upheld in the High Court in June 1972. Fourthly, the electoral roll had to be amended by inclusion of these 16 names. If these steps were duly taken, 16 additional members would become electors and the party-in-power (if these electors be-longed to that party or were under its influence) could probably expect their votes. The poll results show that the contest was keen and these 16 votes would have been of great moment. In this high-risk predicament, long bureaucratic indolence in issuing notifications and political indifference to the functioning of local bodies produced a situation where the elected roll did not contain the names of the 16 members of the Bidar Board. Only a few days prior to April 17, 1974-the D-day-the affected candidate, i.e., the appellant, moved the government for initiation of the steps mentioned above’ but nothing happened. On April 16, the day before the crucial date for closing the electoral roll, i.e., the last date for making nominations, the appellant moved the Minister concerned who was in Bidar to get the necessary http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 15 administrative steps taken quickly. He also moved the returning officer, RW 2. We find the Minister making an endorsement on the petition. We notice the returning officer seeking telegraphic instructions from government. We see government sending an Under Secretary, PW 3, by air from Bangalore to Hyderabad and onward by car to Bidar with some orders. This PW 3 probably apprised the returning officer RW 2 about orders having been passed raving the way for inclusion of the 16 names in the electoral roll. PW 3, the Under Secretary, for reasons not known, makes a bee-line the same evening to Gulbarga where be meets the Minister. The returning officer does not have with him any gazette’ notifications. as we see that under s. 2(20) of Act X of 1959, a notification must possess the inalienable attribute of publication in the official gazette. Admittedly, the returning officer did not come by any 199 of the necessary notifications before the evening of the 17th. Admittedly, he did not have any gazette notifications before April 25th. Under s. 27 of the Representation of the People Act, 1950, the electoral registration officer who, in this case, is also the returning officer, had to have before him gazette notifications which clearly he did not have till the 25th, i.e., 8 days after the relevant date. Nevertheless he, obligingly enough including the 16 names which was in breach of the legal provisions. Frenzied official movements on and after April 16 are visible in this case. The scenario excites suspicion. The candidate meets the Minister of his party on the 16th. The returning officer takes the unusual steps of sending a telegram for instructions from government for inclusion of names in the electoral roll. The Secretariat despatches an Under Secretary to reach Bidar by air dash and long car drive. A meeting between the Under Secretary and the electoral registration officer follows and then the Under Secretary winds up the day by meeting the Minister, presumably to report things done, and the registration officer supplements the electoral roll by including 16 more names, without getting the gazette notification. We have no doubt, as we will presently explain, that this inclusion is invalid, but what we are presently concerned with is the protracted inaction for years of the State government in issuing simple notifications to resuscitate the Bidar Board and the sudden celerity by which a quick chase and spurt of action resulting in a Minister’s endorsement, the regis- tration officer’s telegram, Secretariat hyper busyness, the unusual step of an Under Secretary himself journeying with government orders to be delivered to the registration officer, the electoral registration officer hastening to amend the, electoral roll slurring over the legal require- ment of a gazette notification and making it appear that everything was done on the 17th before mid-night, and a few other circumstances, make up a complex of dubious doings designed to help a certain candidate belonging to the party- in-power. The officers had no, personal interest as such and, in fairness, we must state the High Court has exonerated them of any oblique conduct to further their own interests. We wish to state clearly that having taken a close look at the developments we are not inclined to implicate any of the officers-and there are quite a few involved with mala fide conduct or collusion with the returned candidate. Legal peccadilloes are not fraud or collusion without more. However, the performance of the political government and the pressurization implicit in the hectic activities we have http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 15 adverted to, read in the light of the likely political gains accruing to the party-in-power, generate apprehensions in our minds about the peril to the electoral process if poli- tical bosses in office rubberise the public services to carry out behests which are contrary to the law but non- compliance with which might be visited with crypto-punitive consequences. We would have taken a harsher view against the public servants bad we something more than what may even be a rather strong suspicion of obliging deviance. Sometimes they are transfixed between Scylla and Charybdis. Even 200 strong suspicion is no substitute, for proof. It has often been said that suspicion is the Upas tree under whose shade reason fails and justice dies. There is, a core of truth in this caveat. Shri Bhat, counsel for the 1st respondent, argued his case strenuously but could not make out that vital nexus between the candidate who stood to gain and the officers whose action he impugned. More. over, the movements of the Minister at about that time raises doubts and- the huge expenditure involving in rushing an Under Secretary from Bangalore by air and road to Bidar were a drain on the public exchequer which could have been avoided if action had been taken in time by a few postal communications. But the trial judge erred in substituting suspicion for certitude and drawing untenable inferences where paucity of evidence snapped the nexus needed for collusion. A court must, as usual, ask for proof beyond reasonable doubt from the party setting up corrupt practice even when there is a veneer of power politics stooping to conquer and officers thereby becoming vulnerable to ’higher displeasure. The faith of the people in the good faith of government is basic to a republic. The administrative syndrome that harms the citizens’ hopes in the State often manifests itself in callously slow action or gravely suspicious instant action and the features of this case demonstrate both. Pi Admittedly, the Bidar Board elections were substantially over in 1968 and were more or less complete in 1972 and yet the necessary notifications in the gazette, which are the statutory precondition for the local body to be legally viable, were, for years, not published and, when the critical hour for the electroal list to be finalised fell at 3 p.m. on April 17, 1974, the government and its officer,,, went through exciting exercises unmindful of legal prescriptions and managed the illegitimate inclusion of 16 names in the electoral roll. We hope that the civil services in charge of electoral processes which are of grave concern for the survival of our democracy will remember that their masters in statutory matters are the law and law alone, not political superiors if they direct deviance from the dictates of the law. It is never to be forgotten that our country is committed to the rule of law and therefore functionaries working under statutes, even though they be government servants, must be defiantly dedicated to the law and the Constitution and, subject to them, to policies, projects and directions of the political government. "Be you ever so high, the law is above you"-this applies to our Constitutional order. Shri Bhat, counsel for the 1st respondent ultimately argued these aspects of the case. But, when we were more than half-way through, it became clear that the material link to make out invalidation of the election on account of ’corrupt practice under S. 123(7) of the 1951 Act was missing because it had not been made out in the evidence that there was http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 15 collusion between the 2nd respondent and the appellant. At that stage, taking a realistic stance, counsel acceded to our view that while there was sufficient room for the 1st respondent to be 201 disturbed about the electoral verdict on the score of the inclusion of 16 names there was not any telling material, other than speculation or weak suggestion, that there was corrupt participation on the part ,,of the officers. If this position were right-and we hold it is-what remains to be done is to ascertain the legal effect of the inclusion in the electoral roll of the new names after the expiry of the appointed ,hour and date. According to the calendar for the poll contemplated in s. 30 of the 1951, Act the last date for making the nominations was appointed as April 17, 1974. Section 33(1) of the 1951 Act requires that each , candidate shall deliver to the Returning officer a nomination paper as set out in the section : "between 11 o’clock in the forenoon and 3 o’clock in the afternoon". The appellant and the 1st respondent did ,file their nominations in conformity with ss. 30 and 33 of the 1951 Act but the electoral registration officer 2nd respondent in the appeal), included the names of 16 persons representing the Bidar Board after 3 p.m. of April 17, 1974. There is a dispute between the parties as to whether such inclusion was directed on the 17th (after 3 p.m.) or on the 18th, the former being the case of the appellant as well as the 2nd respondent, the latter being the case of the 1st respondent and upheld by the High Court. The Court held that, in law, any inclusion of additional names in the electoral roll of a constituency after 3 p.m. on the last date for making nomination fixed under s. 30(a) of the 1951 Act was illegal. Consequently. it arrived at the follow-up decision that the 16 votes which had been cast by those objectionably added, had to be ignored. On a further study of the evidence, the Court concluded that these 16 votes had been cast in favour of the elected candidate and should therefore be deducted from his total tally. The appellant, who had secured 64 votes as against respondent no.. 1’s 54, had only a lead of 10 votes. He slumped below the 1st respondent when 16 votes were deducted from his total. The necessary result, in the view of the High Court, was that not only had the appellant’s election to be set aside but the 1st respondent deserved to be declared duly elected. This was done. An appreciation of the evidence bearing on the question as to whether the 2nd respondent i.e., the Registration officer bad acted under the appellant’s oblique influence in including the additional names after the last date for such inclusion, has led us to overturn the affirmative answer from the learned trial judge. The holding that a ’corrupt practice’, within the ambit of s. 123, had been committed by the appellant who was therefore disqualified under s. 8A led to two consequences. The appellant, who had won the election at the polls, lost the election in the court and, worse still, suffered a six-year disqualification. The doubly aggrieved appellant has challenged the adverse verdict and the wounded 2nd respondent (electoral registration officer) has separately appeared to wipe out the damaging effect of the obliging inclusion of names of electors after the time set by the law was over. We have already set aside the finding under s. 123(7) of the 1951 Act, of corrupt practice and with it falls the disqualification. 2-768 SCI/77 http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 10 of 15 202 The short point, whose impact may be lethal to the result of the election, is as to whether s. 23 of the 1950 Act should be read down in conformity with ss. 30 and 33 of the 1951 Act. The proposition,, which has appealed to the High Court, has the approval of the ruling in Baidyanath(1). The Court, there, observed: "in our opinion cl. 23(a) takes away the power of the electoral registration officer or the chief electoral officer to correct the entries in the electoral rolls or to include new names in the electoral rolls of a constituency after the last date before the completion of that election. It interdicts the concerned officers from interfering with the electoral rolls under the prescribed circumstances. It puts a stop to the power conferred on them. Therefore it is not a question of irregular exercise of power but a lack of power. (p.842 We have earlier come to the conclusion that the electoral registration officer had no power to include new names in the electoral roll on April 27, 1968. Therefore votes of the electors whose names were included in the roll on that date must be held to, be void votes." (p. 843) There is a blanket ban in s. 23(3) on any amendment, transposition or deletion of any entry or, the issuance of any direction for the inclusion of a name in the electoral roll of a constituency ’after the last date for making nominations for an election in that constituency...... This prohibition is based on public policy and serves a public purpose as we will presently bring out. Any violation of such a mandatory provision conceived to preempt scrambles to thrust into the rolls, after the appointed time, fancied voters by anxious candidates or parties spells invalidity and we have, therefore, no doubt that if in flagrant violation of s. 23(3), names have been included in the electoral roll, the bonus of such illegitimate votes shall not accrue, since the vice of avoidance must attach to such names. Such void votes cannot help a candidate win the contest. Why do we say that there is an underlying public policy and a paramount public purpose served by s. 23(3) ? In our electoral scheme as unfolded in the 1951 Act, every elector ordinarily can be a candidate. Therefore, his name must be included in the list on or before the date fixed for nomination. Otherwise he losses his valuable right to run for the elective office. It is thus vital that the electoral registration officer should bring in the names of all the electors into the electoral roll before the date and hour fixed for presenting the nomination paper. There is another equally valid reason for stressing the inclusion of the names of all electors before (1) [1970] 1.S.C.R. 839. 203 the hour for delivering to the returning officer the nomination paper. Section 33(4) of the 1951 Act reads "(4) On the presentation of a nomination paper, the returning officer shall satisfy himself that the names and electoral roll numbers of the Candidate and his proposer as entered in the nomination paper are the same http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 11 of 15 as those entered in the electoral rolls : x x x x" In the light of this provision the returning officer, on receipt of the nomination paper, satisfies himself that the candidate’s name and electoral roll number are correctly entered. Necessarily, this is possible only if the electoral roll contains the names of all the electors. Likewise, s. 33(5), which deals with a candidate who is an elector from a different constituency, requires of the candidate the production of a certified copy of the relevant entry showing his name in such a roll. The inference is inevitable that there must be a completed electoral roll when the time for filing the nomination paper expires. The argument is therefore incontrovertible that the final electoral roll must be with the returning officer when the last minutes for delivering the nomination paper ticks off. Subsequent additions to the electoral register will inject confusion and uncertainty about the constituents or electors, introduce a disability for such subsequently included electors to be candidates for the election and run counter to, the basic idea running through the scheme of the Act that in the preponderant pattern of elections, viz., for the legislative assemblies and parliament, the electors shall have the concomitant right of being candidates. The cumulative effect of these various strands of reasoning and the rigour of the language of s. 23(3) of the 1950 Act leaves no doubt in our minds that inclusion of the names in the electoral roll of a constituency after the last date for making nominations for an election in that constituency, must be visited with fatality. Such belated arrivals are excluded by the talons of the law, and must be ignored in the poll. It is appropriate to quote from Baidyanath(1) here : "The object of the aforesaid provision is to see that to the extent possible, all persons qualified to be registered as voters in any particular constituency should be duly registered and to remove from the rolls all those who are not qualified to be registered. Sub-s. (3) of s. 23 is not an important exception to the rules noted earlier. It gives a mandate to the electoral registration officers not to amend, transpose, or delete any entry in the electoral roll of a constituency after the last date for making nominations for election in that constituency and before the completion of that election. If there was no such provision, there would have been room for considerable manipulations, particularly when there are only limited number of electors in a constituency. But for that (1) [1970] 1 S.C.R. 839,842. 204 provision, it would have been possible for the concerned authorities to so manipulate the electoral rolls as to advanced the prospects of a particular candidate." A more trickly issue now arises, Assuming April 17, 1974 to be the last date for filing nominations (and it is so in the case), can the electoral roll be amended on that date to include additional names, but after the- hour set for presenting the nomination paper ? Section 33(1) specifies inflexibly that the nomination paper http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 12 of 15 shall be presented between the hours of 11 o’clock in the forenoon and 3 o’clock in the afternoon’. That means that the duration of the day for presentation of nomination papers terminates at 3 o’clock in the afternoon. If an elector is to be able to file his nomination paper, his name must be on the electoral roll at 3 p.m., on the last day for filing nominations. So the temporal terminus adquem is also the day for finalisation ofthe electoral register and by the same token, that day terminates atjust that hour when the returning officer shuts the door. The day is truncated to terminate with the time when reception of nominations closed. Section 23 of the 1950 Act does state that the inclusion of the names in the electoral roll can be carried out till the last date for making nominations for an election in the concerned constituency. What, then, is the last date? When does the last date cease to be? If the purpose of the provision were to illumine its sense, if the literality of the text is to be invigorated by a sense of rationality, if conscionable commonsense were an- attribute of ’statutory construction, there can hardly be any doubt that the expression ’last date for making nominations’ must mean the last hour of the last date during which presentation of nomination papers is permitted under S. 33 of the 1951 Act. In short, S. 23 (3) of the 1950 Act and s. 33(1), (4) and (5) of the 1951 Act interact, fertilise and operate as a duplex of clauses. So viewed, the inclusion of the names in the electoral roll after 3 p.m., on April 17, 1974, is illegitimate and illegal. At this stage, it may be appropriate to make reference to Ramji Prasad Singh(1) to which one of us was a party. Indeed, attention of counsel was invited to this decision by the Court. That case turned on the inclusion of 40 voters in contravention of S. 23(3) of. the 1950 Act. By incorporating in the electoral roll new names after the last date for filing nomination, this Court held that such inclusion of new names would be clearly in breach of the mandate contained in S. 23(3) of the 1950 Act and, therefore, beyond the jurisdiction of the electoral registration officer. This view is precisely what we have taken in the present case. In that case this Court, on fact, took the view that the communication from the Chief Executive Officer of the local authority to substitute certain new names in the electoral roll could not have been acted upon (1) [1977] 1 S.C.R. 741. 205 before April 6, 1972, the last date of nomination being April 5, 1972.This is clear from the following observation in the judgment : "In fact the letter was ’diarised’ by Shri Bose’s office on the 6th. . . The fact of the matter seems to be that the notifications of the 4th April came too late for being acted upon before the dead-line, which was the 5th. The red tape moved slowly, the due date expired and then every one awoke to the necessity of curing the infirmity by hurrying with the implementation of the notifications. But it was too late and the law had already put in seal on the electoral roLL as it existed on the 5th April. It could not be touched thereafter, until the completion of the election." This Court, in that case, observed that it was ’impossible http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 13 of 15 to accept the half-hearted claim of Shri Bose that he passed orders for inclusion of the new names on the 5th itself’. This Court was not called upon to go into the question as to what would be the legal position if the electoral rolls were actually amended at 11.30 p.m. on 5th April after the last hour for the nomination, viz., 3 p.m. on that day. This finer facet which falls for consideration in the present appeal viz., whether the ’last day’ contemplated in s. 23(3) of the 1950 Act ends at 3 p.m. on that day for the purpose, or continues until mid-night did not actually arise for judicial investigation in Ramji Prasad’s Case(supra). The upshot of the above interpretation is that the 16 names which have been brought into the electoral register subsequent to 3 p.m. of April 17, 1974 must be excluded from the reckoning to determine the returned candidate. The learned Judge has declared the 2nd respondent duly elected on the strength, mainly, of inference drawn from the oral evidence of the rival candidates. The ballots are alive, and available and speak best. Why, then, hazard a verdict on the flimsy foundation of oral evidence rendered by interested parties ? The vanquished candidate’s apse digits or the victor’s vague expectations of voters’ loyalty-the grounds relied on-are shifting sands to build a firm finding upon, knowing how notorious is the cute art of double-crossing and defection in electoral politics and how undependable the testimonial lips of partisans can be unless authenticated by surer corroboration. Chancy credulity must be tempered by critical appraisal, especially when the return by the electoral process is to be overturned by unsafe forensic guesses., And where the ground for recount has been fairly laid by testimony, and the ballot papers, which bear clinching proof on their bosoms, are at hand, they are the best evidence to be looked into. No party can run away from their indelible truth and we wonder why the learned judge avoided the obvious and resorted to the risky. May be thought reopening and recount of ballots may undo the secrecy of the poll. We are sure that the correct course in the circumstances of this case is to send for and scrutinize the 16 ballots for the limited purpose of discovering for whom, how many of the invalid sixteen have been cast. Secrecy of ballot shall be maintained when scrutiny is conducted and only that part which reveals the vote (not the persons who voted) shall be open for inspection. 206 What, then, is the result of the reasonings which have prevailed with us ? It is simply this, viz., that the 16 votes of the members of the Bidar Board should be excluded and the consequential tilting of the result re-discovered. We are, therefore, constrained to direct the High Court to send for the ballot papers and pick out the 16 ballots relating to the Bidar Board members, examine them without exposing the identity of the persons who have voted and to whom they have voted and record a rectally excluding these 16 tainted votes from the respective candidates. It the resultant-balance-sheet shows that the appellant has polled less valid votes than the 1st respondent, his election will be set aside and the 1st respondent declared duly elected. If, on the other hand, despite these deletions the appellant scores over the 1st respondent, his return will be maintained. Any way, counsel on both sides agree that the best course will be to call for a report from the High Court in the light of the operations above indicated. The learned Single Judge who heard the case will examine the 16 ballots as directed above consistently with natural justice, record the number of votes out of the 16 each has got and forward http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 14 of 15 to this Court a comprehensive and correct statement with the necessary particulars. This report shall be made within 3 weeks from the receipt of the records from this Court and the appeal shall be posted for disposal immediately the report reaches. With these-directions we dispose of the appeal pro tempore. By way of post-script, we may state that counsel for the 1st respondent submitted, after we crystallized the directions indicated above, that he was not too sure whether the 16 ballot papers could be identified. The appellant’s counsel, however, asserted that there were numbers indelibly imprinted on the reverse of the ballot papers and, as such, the identification of 16 impugned votes may not present a problem. In the event of impossibility of fixing identity, a report to. that effect will be forthcoming from the High Court and we may, notwithstanding the observations about the oral evidence made above, rehear the case with a view to record our finding as to which way the voting went, out of the offending 16, so that we may determine whether the result of the election has been materially affected. If it is not possible, further suitable directions will be considered. We may also mention that at one stage of the arguments Shri L.N. Sinha drew our attention to a designedly wide amendment to the Act of 1951 made in the wake of the election case of Smt. Indira Gandhi. Its validity, for our provisions, has been upheld by this Court in Smt. Indira Nehru Gandhi v. Raj Narain(1). It was pressed before us that with the re- definition of ’candidate’ in S. 79(b) and the addition of a proviso to S. 127(7), by Act XL of 1975, the present election petition had met with its statutory Waterloo. But Shri Bhat urged that his averments of officials’ abetment of promotion of the appellant’s candidacy related also to a point of time after the nomination paper was filed. He also submitted that the imputations against the electoral registration officer were so far beyond his duties that the blanket proviso could not protect the acts. Since we have taken the view that corrupt practice, even under the amended S. 123(7), has not been established, (1) [1976] 2 S.C.R. 347. 207 the pronouncement on the exonerative efficacy of the amended Act does not arise. But officials must realise-and so too the highest in Administration-that the proviso to s. 123(7) does not authorise ,out-of-the-way doings which are irregular. A wrong does not become right if the law slurs over it. We part with this case with an uneasy mind. There is a finding by the High Court that an influential candidate had interfered with officials to adulterate an electoral roll. We have vacated the finding but must warn that the civil services have a high commitment to the rule of law, regardless of covert commands and indirect importunities of bosses inside and outside government. Lord Chesham said in the House of Lords in 1958 : "He is answerable to law alone and not to any public authority.". A suppliant, obsequious, satellite public service-or one that responds to allurements promotional or pecuniary-is a danger to a democratic polity and to the supremacy of the rule of law. The courage and probity of the hierarchical election machinery and its engineers, even when handsome temptation entices or huffy higher power browbeats, is the guarantee of electoral purity. To conclude, we are unhappy that such aspersions against public servants affect the integrity and morale of the services but where the easy virtue of an election http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 15 of 15 official or political power-wielder has distorted the assembly-line operations, he will suffer one day. Be that as it may, we express no final opinion beyond what has already been said. P.B.R. Appeal allowed in part. 208