Full Judgment Text
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NO. 1072 OF 2013
MADRAS BAR ASSOCIATION .....PETITIONER(S)
VERSUS
UNION OF INDIA & ANR. .....RESPONDENT(S)
J U D G M E N T
A.K. SIKRI, J.
This writ petition filed by the petitioner, namely, the Madras Bar
Association, is sequel to the earlier proceedings which culminated in the
judgment rendered by the Constitution Bench of this Court in Union of
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1
India v. R. Gandhi, President, Madras Bar Association (hereinafter
referred to as the '2010 judgment'). In the earlier round of litigation, the
petitioner had challenged the constitutional validity of creation of
National Company Law Tribunal ('NCLT' for short) and National
Company Law Appellate Tribunal ('NCLAT' for short), along with certain
other provisions pertaining thereto which were incorporated by the
Legislature in Parts 1B and 1C of the Companies Act, 1956 (hereinafter
referred to as the 'Act, 1956') by Companies (Second Amendment) Act,
1
(2010) 11 SCC 1
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2002.
2) Writ petition, in this behalf, was filed by the petitioner in the High Court
of Madras which culminated into the judgment dated 30.03.2004. The
High Court held that creation of NCLT and vesting the powers hitherto
exercised by the High Court and the Company Law Board ('CLB' for
short) in the said Tribunal was not unconstitutional. However, at the
same time, the High Court pointed out certain defects in various
provisions of Part 1B and Part 1C of the Act, 1956 and, in particular, in
Sections 10FD(3)(f)(g)(h), 10FE, 10FF, 10FL(2), 10FR(3), 10FT.
Declaring that those provisions as existed offended the basic
Constitutional scheme of separation of powers, it was held that unless
these provisions are appropriately amended by removing the defects
which were also specifically spelled out, it would be unconstitutional to
constitute NCLT and NCLAT to exercise the jurisdiction which is being
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exercised by the High Court or the CLB. The petitioner felt aggrieved by
that part of the judgment vide which establishments of NCLT and NCLAT
was held to be Constitutional. On the other hand, Union of India felt
dissatisfied with the other part of the judgment whereby aforesaid
provisions contained in Parts 1B and 1C of the Act, 1956 were perceived
as suffering from various legal and Constitutional infirmities. Thus, both
Union of India as well as the petitioner filed appeals against that
judgment of the Madras High Court. Those appeals were decided by the
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Constitution Bench, as mentioned above.
3) The Constitution Bench vide the said judgment put its stamp of approval
insofar as Constitutional validity of NCLT and NCLAT is concerned. It
also undertook the exercise of going through the aforesaid provisions
contained in Parts 1B and 1C of the Act, 1956 and in substantial
measure agreed with the Madras High Court finding various defects in
these provisions. These defects were listed by the Court in para 120 of
the judgment which reads as under:
“120. We may tabulate the corrections required to set
right the defects in Parts I-B and I-C of the Act:
(i) Only Judges and advocates can be
considered for appointment as judicial members of
the Tribunal. Only High Court Judges, or Judges who
have served in the rank of a District Judge for at least
five years or a person who has practiced as a Lawyer
for ten years can be considered for appointment as a
Judicial Member. Persons who have held a
Group A or equivalent post under the Central or
State Government with experience in the Indian
Company Law Service (Legal Branch) and Indian Legal
Service (Grade-1) cannot be considered for
appointment as judicial members as provided in
sub-section 2(c) and (d) of Section 10FD. The
expertise in Company Law service or Indian Legal
service will at best enable them to be considered for
appointment as technical members.
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(ii) As the NCLT takes over the functions of
High Court, the members should as nearly as
possible have the same position and status as High
Court Judges. This can be achieved, not by giving the
salary and perks of a High Court Judge to the members,
but by ensuring that persons who are as nearly equal in
rank, experience or competence to High Court Judges
are appointed as members. Therefore, only officers
who are holding the ranks of Secretaries or
Additional Secretaries alone can be considered
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for appointment as Technical members of the National
Company Law Tribunal. Clauses (c) and (d) of
sub-section (2) and Clauses (a) and (b) of sub-section
(3) of section 10FD which provide for persons with 15
years experience in Group A post or persons holding the
post of Joint Secretary or equivalent post in Central
or State Government, being qualified for
appointment as Members of Tribunal is invalid.
(iii) A “technical member” presupposes an experience in
the field to which the Tribunal relates. A member of the
Indian Company Law Service who has worked with
Accounts Branch or officers in other departments who
might have incidentally dealt with some aspect of
company law cannot be considered as “experts”
qualified to be appointed as technical members.
Therefore clauses (a) and (b) of sub-section (3) are not
valid.”
(iv) A `Technical Member' presupposes an
experience in the field to which the Tribunal relates.
A member of Indian Company Law Service who has
worked with Accounts Branch or officers in
other departments who might have incidentally dealt
with some aspect of Company Law cannot be
considered as `experts' qualified to be appointed
as Technical Members. Therefore Clauses (a) and (b)
of sub-section (3) are not valid. (v) The first part of
clause (f) of sub-section (3) providing that any person
having special knowledge or professional experience of
15 years in science, technology, economics, banking,
industry could be considered to be persons with
expertise in company law, for being appointed as
Technical Members in Company Law Tribunal, is invalid.
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(v) Persons having ability, integrity, standing and special
knowledge and professional experience of not less than
fifteen years in industrial finance, industrial
management, industrial reconstruction, investment and
accountancy, may however be considered as persons
having expertise in rehabilitation/revival of companies
and therefore, eligible for being considered for
appointment as technical members.
(vi) In regard to category of persons referred in
clause (g) of sub-section (3) at least five years
experience should be specified.
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(vii) Only clauses (c), (d), (e), (g), (h), and latter part of
clause (f) in sub-section (3) of section 10-FD and officers
of civil services of the rank of the Secretary or
Additional Secretary in Indian Company Law Service
and Indian Legal Service can be considered for
purposes of appointment as technical members of the
Tribunal.
(viii) Instead of a five-member Selection Committee with
Chief Justice of India (or his nominee) as Chairperson
and two Secretaries from the Ministry of Finance and
Company Affairs and the Secretary in the Ministry of
Labour and Secretary in the Ministry of Law and Justice
as members mentioned in section 10FX, the Selection
Committee should broadly be on the following lines:
(a) Chief Justice of India or his nominee -
Chairperson (with a casting vote);
(b) A senior Judge of the Supreme Court or Chief
Justice of High Court – Member;
(c) Secretary in the Ministry of Finance and
Company Affairs - Member; and
(d) Secretary in the Ministry of Law and Justice -
Member.
(ix) The term of office of three years shall be changed to
a term of seven or five years subject to eligibility for
appointment for one more term. This is because
considerable time is required to achieve expertise in the
concerned field. A term of three years is very
short and by the time the members achieve the
required knowledge, expertise and efficiency, one term
will be over. Further the said term of three years with the
retirement age of 65 years is perceived as having
been tailor-made for persons who have retired
or shortly to retire and encourages these
Tribunals to be treated as post-retirement
havens. If these Tribunals are to function
effectively and efficiently they should be able to attract
younger members who will have a reasonable period of
service.
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(x) The second proviso to Section 10FE
enabling the President and members to retain
lien with their parent cadre/ministry/department
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while holding office as President or Members will
not be conducive for the independence of
members. Any person appointed as members
should be prepared to totally disassociate himself from
the Executive. The lien cannot therefore exceed a
period of one year.
(xi) To maintain independence and security in service,
sub-section (3) of section 10FJ and Section 10FV
should provide that suspension of the
President/Chairman or member of a Tribunal can
be only with the concurrence of the Chief Justice of
India.
(xii) The administrative support for all Tribunals
should be from the Ministry of Law & Justice. Neither
the Tribunals nor its members shall seek or be
provided with facilities from the respective
sponsoring or parent Ministries or concerned
Department.
(xiii) Two-Member Benches of the Tribunal should
always have a judicial member. Whenever any
larger or special benches are constituted, the
number of Technical Members shall not exceed the
Judicial Members.”
4) On the basis of the aforesaid, partly allowing the appeals, the same
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were disposed of in the following terms:
“57. We therefore dispose of these appeals, partly
allowing them, as follows:
(i) We uphold the decision of the High Court that the
creation of National Company Law Tribunal and National
Company Law Appellate Tribunal and vesting in them, the
powers and jurisdiction exercised by the High Court in
regard to company law matters, are not unconstitutional.
(ii) We declare that Parts 1B and 1C of the Act as
presently structured, are unconstitutional for the reasons
stated in the preceding para. However, Parts IB and IC
of the Act, may be made operational by making
suitable amendments, as indicated above, in addition to
what the Union Government has already agreed in
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pursuance of the impugned order of the High Court. ”
5) Though the verdict came in the year 2010, upholding the creation of
NCLT and NCLAT, these two bodies could not be created and made
functional immediately thereafter and the matter got stuck in imbroglio of
one kind or the other. It is not necessary to trace out those factors as
some of those are the subject matter of Writ Petition No.267/2012 which
writ petition is also filed by this very petitioner and is pending
consideration. Said writ petition was listed before this Bench along with
the present writ petition and arguments to some extent were heard in
petition as well. However, since the issues raised in the said petition
necessitate further response from the Union of India, with the consent of
the parties, it was deemed proper to defer the hearing in that petition,
awaiting the response. Insofar as the present writ petition is concerned,
though somewhat connected with writ petition No.267/2012, prayers
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made in this writ petition are entirely different and there was no handicap
or obstruction in proceeding with the hearing of the instant writ petition.
For this reason, the arguments were finally heard in this case.
6) Adverting to the present writ petition, it so happened that the Parliament
has passed new company law in the form of Indian Companies Act, 2013
(hereinafter referred to as the 'Act, 2013') which replaces the earlier Act,
1956. In this Act, again substantive provisions have been made with
regard to the establishment of NCLT and NCLAT. It is obvious that with
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the constitution of NCLT and NCLAT, the provisions relating to the
structure and constitution of NCLT and NCLAT, the provisions relating to
qualifications for appointment of President/Chairperson and Members
(judicial as well as technical) of both NCLT and NCLAT, and also
provisions relating to the constitution of the Selection Committee for
selection of the said Members have also been incorporated in the Act,
2013. These are analogous to Section 10FD, 10FE, 10FF, 10FL, 10FR
and 10FT which were introduced in the Act, 1956 by Companies
(Amendment) Act, 2002. The cause for filing the present petition by the
petitioner is the allegation of the petitioner that notwithstanding various
directions given in 2010 judgment, the new provisions in the Act, 2013
are almost on the same lines as were incorporated in the Act, 1956 and,
therefore, these provisions suffer from the vice of unconstitutionality as
well on the application of the ratio in 2010 judgment. It is, thus,
emphasized by the petitioner that these provisions which are contained
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in Sections 408, 409, 411(3), 412, 413, 425, 431 and 434 of the Act,
2013 are ultra vires the provisions of Article 14 of the Constitution and,
therefore, warrant to be struck down as unconstitutional. The precise
prayer contained in the writ petition reads as under:
“(i) a WRIT, ORDER OR DIRECTION more particularly in
the nature of WRIT OF DECLARATION declaring that the
provisions of Chapter XXVII of the Companies Act, 2013,
more particularly Sections 408, 409, 411(3), 412, 413, 425,
431 and 434 of the Act as ultra vires the provisions of
Article 14 of the Constitution and accordingly striking down
the said provisions as unconstitutional;
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(ii) Pass any order or such further order or orders as may
be deemed fit and proper in the facts and circumstances of
the present case."
7) Before we proceed further, we would like to set down the aforesaid
provisions of the Act, 2013 along with Section 2(4), Section 2(90) and
Section 407 which contained certain definitions that are relevant in the
context of controversy raised in the present petition:
“2(4) “Appellate Tribunal” means the National Company
Law Appellate Tribunal constituted under section 410;
“2(90) “Tribunal” means the National Company Law
Tribunal constituted under section 408;
407. In this Chapter, unless the context otherwise
requires,—
(a) “Chairperson” means the Chairperson of the
Appellate Tribunal;
(b) “Judicial Member” means a member of the Tribunal
or the Appellate Tribunal appointed as such and
includes the President or the Chairperson, as the case
may be;
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(c) “Member” means a member, whether Judicial or
Technical of the Tribunal or the Appellate Tribunal and
includes the President or the Chairperson, as the case
may be;
(d) “President” means the President of the Tribunal;
(e) “Technical Member” means a member of the Tribunal
or the Appellate Tribunal appointed as such.
408. Constitution of National Company Law
Tribunal
The Central Government shall, by notification,
constitute, with effect from such date as may be
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specified therein, a Tribunal to be known as the
National Company Law Tribunal consisting of a
President and such number of Judicial and Technical
members, as the Central Government may deem
necessary, to be appointed by it by notification, to
exercise and discharge such powers and functions as
are, or may be, conferred on it by or under this Act or
any other law for the time being in force.
409. Qualification of President and Members of
Tribunal
(1) The President shall be a person who is or has been
a Judge of a High Court for five years.
(2) A person shall not be qualified for appointment as a
Judicial Member unless he—
(a) is, or has been, a judge of a High Court; or
(b) is, or has been, a District Judge for at least five
years; or
(c) has, for at least ten years been an advocate of a
court.
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Explanation.—For the purposes of clause (c), in
computing the period during which a person has been
an advocate of a court, there shall be included any
period during which the person has held judicial office
or the office of a member of a tribunal or any post,
under the Union or a State, requiring special knowledge
of law after he become an advocate.
(3) A person shall not be qualified for appointment as a
Technical Member unless he -
(a) has, for at least fifteen years been a member of the
Indian Corporate Law Service or Indian Legal Service
out of which at least three years shall be in the pay
scale of Joint Secretary to the Government of India or
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equivalent or above in that service; or
(b) is, or has been, in practice as a chartered
accountant for at least fifteen years; or
(c) is, or has been, in practice as a cost accountant for
at least fifteen years; or
(d) is, or has been, in practice as a company secretary
for at least fifteen years; or
(e) is a person of proven ability, integrity and standing
having special knowledge and experience, of not less
than fifteen years, in law, industrial finance, industrial
management or administration, industrial
reconstruction, investment, accountancy, labour
matters, or such other disciplines related to
management, conduct of affairs, revival, rehabilitation
and winding up of companies; or
(f) is, or has been, for at least five years, a presiding
officer of a Labour Court, Tribunal or National Tribunal
constituted under the Industrial Disputes Act, 1947.
410. Constitution of Appellate Tribunal
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The Central Government shall, by notification,
constitute, with effect from such date as may be
specified therein, an Appellate Tribunal to be known as
the National Company Law Appellate Tribunal
consisting of a chairperson and such number of Judicial
and Technical Members, not exceeding eleven, as the
Central Government may deem fit, to be appointed by it
by notification, for hearing appeals against the orders of
the Tribunal.
411. Qualifications of chairperson and Members of
Appellate Tribunal
(1) The chairperson shall be a person who is or has
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been a Judge of the Supreme Court or the Chief
Justice of a High Court.
(2) A Judicial Member shall be a person who is or has
been a Judge of a High Court or is a Judicial Member
of the Tribunal for five years.
(3) A Technical Member shall be a person of proven
ability, integrity and standing having special knowledge
and experience, of not less than twenty-five years, in
law, industrial finance, industrial management or
administration, industrial reconstruction, investment,
accountancy, labour matters, or such other disciplines
related to management, conduct of affairs, revival,
rehabilitation and winding up of companies.
412. Selection of Members of Tribunal and
Appellate Tribunal
(1) The President of the Tribunal and the chairperson
and Judicial Members of the Appellate Tribunal, shall
be appointed after consultation with the Chief Justice of
India.
(2) The Members of the Tribunal and the Technical
Members of the Appellate Tribunal shall be appointed
on the recommendation of a Selection Committee
consisting of—
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(a) Chief Justice of India or his nominee—
Chairperson;
(b) a senior Judge of the Supreme Court or a Chief
Justice of High Court—Member;
(c) Secretary in the Ministry of Corporate Affairs—
Member;
(d) Secretary in the Ministry of Law and Justice—
Member; and
(e) Secretary in the Department of Financial Services
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in the Ministry of Finance—Member.
(3) The Secretary, Ministry of Corporate Affairs shall
be the Convener of the Selection Committee.
(4) The Selection Committee shall determine its
procedure for recommending persons under
sub-section (2).
(5) No appointment of the Members of the Tribunal or
the Appellate Tribunal shall be invalid merely by
reason of any vacancy or any defect in the
constitution of the Selection Committee.
413. Term of office of President, chairperson and
other Members
(1) The President and every other Member of the
Tribunal shall hold office as such for a term of five
years from the date on which he enters upon his
office, but shall be eligible for re-appointment for
another term of five years.
(2) A Member of the Tribunal shall hold office as such
until he attains,—
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(a) in the case of the President, the age of
sixty-seven years;
(b) in the case of any other Member, the age of
sixty-five years:
Provided that a person who has not completed
fifty years of age shall not be eligible for appointment
as Member:
Provided further that the Member may retain his
lien with his parent cadre or Ministry or Department,
as the case may be, while holding office as such for a
period not exceeding one year.
(3) The chairperson or a Member of the Appellate
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Tribunal shall hold office as such for a term of five
years from the date on which he enters upon his
office, but shall be eligible for re-appointment for
anonther term of five years.
(4) A Member of the Appellate Tribunal shall hold
office as such until he attains,—
(a) in the case of the Chairperson, the age of
seventy years;
(b) in the case of any other Member, the age of
sixty-seven years:
Provided that a person who has not completed
fifty years of age shall not be eligible for appointment
as Member:
Provided further that the Member may retain his
lien with his parent cadre or Ministry or Department,
as the case may be, while holding office as such for a
period not exceeding one year.
414. Salary, allowances and other terms and
conditions of service of Members
The salary, allowances and other terms and
conditions of service of the Members of the Tribunal
and the Appellate Tribunal shall be such as may be
prescribed:
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Provided that neither the salary and allowances
nor the other terms and conditions of service of the
Members shall be varied to their disadvantage after
their appointment.
425. Power to punish for contempt
The Tribunal and the Appellate Tribunal shall have
the same jurisdiction, powers and authority in respect
of contempt of themselves as the High Court has and
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may exercise, for this purpose, the powers under the
provisions of the Contempt of Courts Act, 1971,
which shall have the effect subject to modifications
that—
(a) the reference therein to a High Court shall be
construed as including a reference to the Tribunal
and the Appellate Tribunal; and
(b) the reference to Advocate-General in section 15
of the said Act shall be construed as a reference to
such Law Officers as the Central Government may,
specify in this behalf.”
8) In the prayer clause, constitutional validity of Sections 415, 418, 424,
426, 431 and 434 have also been questioned. At the time of hearing, no
arguments were addressed by Mr. Datar, learned senior counsel for the
petitioner on the aforesaid provisions. Therefore, in respect of these
provisions, we are eschewing our discussion.
9) On the reading of the aforesaid provisions and having regard to the
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arguments advanced at the Bar, we can conveniently categorise the
challenge in three compartments, as under:
(i) Challenge to the validity of the constitution of NCT and NCLAT;
(ii) Challenge to the prescription of qualifications including term of their
office and salary allowances etc. of President and Members of the NCLT
and as well as Chairman and Members of the NCLAT;
(iii) Challenge to the structure of the Selection Committee for
appointment of President/Members of the NCLT and Chairperson/
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Members of the NCLAT.
Incidental issues pertaining to the power given to these bodies to
punish for contempt as mentioned in Section 425 and giving power to
Central Government to constitute the Benches are also raised by the
petitioner.
As would be discussed hereinafter, all these issues stand covered
by Madras Bar Association (supra) and answer to these questions is
available therein. In fact, after detailed discussion on each issue, the
Court pronounced the verdict. Therefore, while doing a diagnostic of
sorts of the issues raised, we shall be administering the treatment that is
prescribed in that judgment.
ISSUE NO.1
Re. : Constitutional validity of NCT and NCLAT
Section 408 of the Act, 2013 deals with the constitution of NCLT.
By virtue of this Section, Central Government is empowered to issue
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notification for constituting a Tribunal to be known as 'National Company
Law Tribunal'. This Tribunal would consist of President and such
number of Judicial and Technical members, as the Central Government
may deem necessary, to be appointed by it. By Notification dated
12.09.2013, the Central Government has constituted the NCLT.
Likewise, Section 410 of the Act, 2013 arms the Central Government
with power to constitute NCLAT by notification. This NCLAT is also to
consist of a Chairman and such number of Judicial and Technical
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Members, not exceeding eleven, as the Central Government may deem
fit, to be appointed by it by notification. By the aforesaid Notification
dated 12.09.2013, NCLAT has also been constituted by the Central
Government.
10) It is pertinent to point out that in the prayer clause, though challenge is
laid to the vires of Section 408, it conspicuously omits Section 410 and,
thus, in essence, there is no challenge to the constitution of NCLAT
insofar as relief claimed is concerned. Moreover, as pointed out above,
the entire writ petition takes umbrage under the Constitution Bench
judgment in 2010 judgment. However, at the time of arguments, Mr.
Datar primarily challenged the Constitutional validity of NCLAT without
making any serious efforts to challenge the constitution of NCLT. As far
as NCLT is concerned, he almost conceded that validity thereof stands
upheld in 2010 judgment and there is not much to argue. In respect of
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NCLAT, though he conceded that validity thereof is also upheld in the
aforesaid judgment, his endeavour was to demonstrate that there is no
discussion in the entire judgment insofar as NCLAT is concerned and,
therefore, conclusion which is mentioned in the said judgment at the
end, should not be treated as binding or to be taken as having decided
this issue. His submission was that in view of the subsequent
Constitution Bench judgment of this Court in Madras Bar Association v.
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2
Union of India , wherein establishment of National Tax Tribunal has
been held to be unconstitutional, Section 410 should also be meted out
the same treatment for the reasons recorded in the said judgment
pertaining to National Tax Tribunal. It is difficult to digest this argument
for various reasons, which we record in the discussion hereafter.
11) First of all the creation of Constitution of NCLAT has been specifically
upheld in 2010 judgment. It cannot be denied that this very petitioner
had specifically questioned the Constitutional validity of NCLAT in the
earlier writ petition and even advanced the arguments on this very issue.
This fact is specifically noted in the said judgment. The provision
pertaining to the constitution of the Appellate Tribunal i.e. Section 10FR
of the Companies Act, 1956 was duly taken note of. Challenge was laid
to the establishments of NCLT as well as NCLAT on the ground that the
Parliament had resorted to tribunalisation by taking away the powers
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from the normal courts which was essentially a judicial function and this
move of the Legislature impinged upon the impartiality, fairness and
reasonableness of the decision making which was the hallmark of
judiciary and essentially a judicial function. Argument went to the extent
that it amounted to negating the Rule of Law and trampling of the
Doctrine of Separation of Powers which was the basic feature of the
Constitution of India. What we are emphasising is that the petitions
2
(2014) 10 SCC 1
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spearheaded the attack on the constitutional validity of both NCLT as
well as NCLAT on these common grounds. The Court specifically went
into the gamut of all those arguments raised and emphatically repelled
the same.
12) The Court specifically rejected the contention that transferring judicial
function, traditionally performed by the Courts, to the Tribunals offended
the basic structure of the Constitution and summarised the position in
this behalf as under:
“We may summarize the position as follows:
(a) A legislature can enact a law transferring the
jurisdiction exercised by courts in regard to any
specified subject (other than those which are vested in
courts by express provisions of the Constitution) to any
tribunal.
(b) All courts are tribunals. Any tribunal to which
any existing jurisdiction of courts is transferred should
also be a Judicial Tribunal. This means that such
Tribunal should have as members, persons of a
rank, capacity and status as nearly as possible
equal to the rank, status and capacity of the court
which was till then dealing with such matters and the
members of the Tribunal should have the
independence and security of tenure associated with
Judicial Tribunals.
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(c) Whenever there is need for `Tribunals', there is no
presumption that there should be technical members in
the Tribunals. When any jurisdiction is shifted from
courts to Tribunals, on the ground of pendency and
delay in courts, and the jurisdiction so transferred does
not involve any technical aspects requiring the
assistance of experts, the Tribunals should normally
have only judicial members. Only where the exercise of
jurisdiction involves inquiry and decisions into technical
or special aspects, where presence of technical
members will be useful and necessary, Tribunals
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should have technical members. Indiscriminate
appointment of technical members in all Tribunals will
dilute and adversely affect the independence of the
Judiciary.
(d) The Legislature can re-organize the jurisdictions of
Judicial Tribunals. For example, it can provide that a
specified category of cases tried by a higher court can
be tried by a lower court or vice versa (A standard
example is the variation of pecuniary limits of courts).
Similarly while constituting Tribunals, the Legislature
can prescribe the qualifications/ eligibility criteria. The
same is however subject to Judicial Review. If the court
in exercise of judicial review is of the view that such
tribunalisation would adversely affect the independence
of judiciary or the standards of judiciary, the court
may interfere to preserve the independence and
standards of judiciary. Such an exercise will be part of
the checks and balances measures to maintain the
separation of powers and to prevent any
encroachment, intentional or unintentional, by either the
legislature or by the executive.”
13) Thereafter, the Constitution Bench categorically dealt with the
Constitutional validity of NCLT and NCLAT under the caption “Whether
the constitution of NCLT and NCLAT under Parts 1B & 1C of Companies
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Act are valid”, and embarked upon the detailed discussion on this topic.
It becomes manifest from the above that the question of validity of
NCLAT was directly and squarely in issue. Various facets of the
challenge laid to the validity of these two fora were thoroughly thrashed
out. No doubt, most of the discussion contained in paras 107 to 119
refers to NCLT. However, on an insight into the said discussion
contained in these paragraphs, would eloquently bear it out that it is
inclusive of NCLAT as well. In para 121 of the judgment, which is
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already extracted above, the Court specifically affirmed the decision of
the High Court which held that creation of NCLT and NCLAT was not
unconstitutional. In view of this, it is not open to the petitioner even to
argue this issue as it clearly operate as res judicata.
14) Frankly, Mr. Datar was conscious of the aforesaid limitation. He still
ventured to attack the setting up of NCLAT on the ground that insofar as
this appellate forum is concerned, there are no reasons given in the said
judgment and thereafter this aspect has been dealt with in more details
in the NTT judgment wherein formation of National Tax Tribunal has
been held to be unconstitutional. This adventurism on the part of the
petitioner is totally unfounded. In the first instance, as mentioned above,
insofar as NCLAT is concerned, its validity has already been upheld and
this issue cannot be reopened. Judgment in the case of 2010 judgment
is of a Constitution Bench and that judgment of a co-ordinate Bench
JUDGMENT
binds this Bench as well.
15) Secondly, reading of the Constitution Bench judgment in the matter of
National Tax Tribunal would manifest that not only 2010 judgment was
taken note of but followed as well. The Court spelled out the
distinguishing features between NCLT/NCLAT on the one hand and NTT
on the other hand in arriving at a different conclusion.
16) Thirdly, the NTT was a matter where power of judicial review hitherto
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22
exercised by the High Court in deciding the pure substantial question of
law was sought to be taken away to be vested in NTT which was held to
be impermissible. In the instant case, there is no such situation. On the
contrary, NCLT is the first forum in the hierarchy of quasi-judicial fora set
up in the Act, 2013. The NCLT, thus, would not only deal with question
of law in a given case coming before it but would be called upon to
thrash out the factual disputes/aspects as well. In this scenario, NCLAT
which is the first appellate forum provided under the Act, 2013 to
examine the validity of the orders passed by NCLT, will have to revisit
the factual as well as legal issues. Therefore, situation is not akin to
NTT. Jurisdiction of the Appellate Tribunal is mentioned in Section 410
itself which stipulates that NCLAT shall be constituted 'for hearing
appeals against the orders of the Tribunal'. This jurisdiction is not
circumscribed by any limitations of any nature whatsoever and the
implication thereof is that appeal would lie both on the questions of facts
JUDGMENT
as well as questions of law. Likewise, under sub-section (4) of Section
421, which provision deals with 'appeal from orders of Tribunal', it is
provided that the NCLAT, after giving reasonable opportunity of being
heard, 'pass such orders thereon as it thinks fit, forming, modifying or set
aside the order appealed against'. It is thereafter further appeal is
provided from the order of the NCLAT to the Supreme Court under
Section 423 of the Act, 2013. Here, the scope of the appeal to the
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23
Supreme Court is restricted only 'to question of law arising out of such
order'.
17) Fourthly, it is not unknown rather a common feature/practice to provide
one appellate forum wherever an enactment is a complete Code for
providing judicial remedies. Providing one right to appeal before an
appellate forum is a well accepted norm which is perceived as a healthy
tradition.
18) For all these reasons, we hold that there is no merit in this issue.
ISSUE NO.2
19) Qualifications of President and Members of NCLT are mentioned in
Section 409 of the Act, 2013 and that of Chairperson and Members of
NCLAT are stipulated in Section 411 of the Act, 2013. The petitioner has
no quarrel about the qualifications mentioned for the President and
JUDGMENT
Judicial Members of the Tribunal as well as Chairperson and Judicial
Members of the Appellate Tribunal. However, it is argued that insofar as
technical Members of NCLT/NCLAT are concerned, the provision is
almost the same which was inserted by way of an amendment in the Act,
1956 and challenge to those provisions was specifically upheld finding
fault therewith. In order to appreciate this argument, we show the
comparative provisions contained in Act, 1956 as well as in the Act,
2013:
Page 23
24
ACT 1956 ACT 2013
(1) 10-FD (3) (a) (b) (c) and (d) (1) Section 409 (3)
(3) A person shall not be
qualified for appointment as
Technical Member unless he-
( 3 ) A person shall not be
qualified for appointment as a
Technical Member unless he-
(a) has held for at least fifteen
years a Group 'A' post or an
equivalent post under the
Central Government or a State
Government [including at least
three years of service as a
Member of the Indian Company
Law Service (Accounts Branch)
in Senior Administrative Grade in
that Service]; or
( a ) has, for at least fifteen years
been a member of the Indian
Corporate Law Service or Indian
Legal Service out of which at
least three years shall be in the
pay scale of Joint Secretary to
the Government of India or
equivalent or above in that
service; or
(b) is, or has been, a Joint
Secretary to the Government of
India under the Central Staffing
Scheme, or any other post under
the Central Government or a
State Government carrying a
scale of pay which is not less
than that of a Joint Secretary to
the Government of India for at
least five years and has
adequate knowledge of, and
experience in, dealing with
problems relating to company
law; or
( b ) is, or has been, in practice
as a chartered accountant for at
least fifteen years; or
JUDGMENT
(c) is, or has been, for at least
fifteen years in practice as a
chartered accountant under the
Chartered Accountants Act,
1949 (38 of 1949); or
( c ) is, or has been, in practice as
a cost accountant for at least
fifteen years; or
( d ) is, or has been, in practice
as a company secretary for at
least fifteen years; or
(d) is, or has been, for at least
fifteen years in practice as a
cost accountant under, the Costs
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25
and Works Accountants Act,
1959 (23 of 1959); or
( e ) is a person of proven ability,
integrity and standing having
special knowledge and
experience, of not less than
fifteen years, in law, industrial
finance, industrial management
or administration, industrial
reconstruction, investment,
accountancy, labour matters, or
such other disciplines related to
management, conduct of affairs,
revival, rehabilitation and
winding up of companies; or
( f ) is, or has been, for at least
five years, a presiding officer of
a Labour Court, Tribunal or
National Tribunal constituted
under the Industrial Disputes
Act, 1947.
(2) 10-FR (2) Section 411(3)
10FR. Constitution of Appellate
Tribunal: (1) The Central
Government shall, by notification
in the Official Gazette,
constitute with effect from such
date as may be specified therein,
an Appellate Tribunal to be
called the "National Company
Law Appellate Tribunal"
consisting of a Chairperson
and not more than two
Members, to be appointed by
that Government, for hearing
appeals against the orders of the
Tribunal under this Act.
411(3) A Technical Member shall
be a person of proven ability,
integrity and standing having
special knowledge and
experience, of not less than
twenty-five years, in law,
industrial finance, industrial
management or administration,
industrial reconstruction,
investment, accountancy, labour
matters, or such other
disciplines related to
management, conduct of affairs,
revival, rehabilitation and
winding up of companies.
JUDGMENT
(2) The Chairperson of the
Appellate Tribunal shall be a
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26
person who has been a Judge of
the Supreme Court or the Chief
Justice of a High Court.
(3) A Member of the Appellate
Tribunal shall be a person of
ability, integrity and standing
having special knowledge of,
and professional experience of
not less than twenty-five years
in, science, technology,
economics, banking, industry,
law, matters relating to labour,
industrial finance, industrial
management, industrial
reconstruction, administration,
investment, accountancy,
marketing or any other
matter, the special knowledge of,
or professional experience in
which, would be in the opinion of
the Central Government useful
to the Appellate Tribunal.
20) It was pointed out that in the 2010 judgment, the Constitution Bench
took the view that since the NCLT would now be undertaking the work
which is being performed, inter alia, by High Court, the technical
JUDGMENT
Members of the NCLT/NCLAT should be selected from amongst only
those officers who hold rank of Secretaries or Additional Secretaries and
have technical expertise. These aspects are discussed by the Court in
the following paragraphs:
“108. The legislature is presumed not to legislate
contrary to the rule of law and therefore know that
where disputes are to be adjudicated by a Judicial Body
other than Courts, its standards should approximately be
the same as to what is expected of main stream
Judiciary. Rule of law can be meaningful only if there is
an independent and impartial judiciary to render
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27
justice. An independent judiciary can exist only when
persons with competence, ability and independence
with impeccable character man the judicial
institutions. When the legislature proposes to substitute
a Tribunal in place of the High Court to exercise the
jurisdiction which the High Court is exercising, it goes
without saying that the standards expected from the
Judicial Members of the Tribunal and standards applied
for appointing such members, should be as nearly as
possible as applicable to High Court Judges, which are
apart from a basic degree in law, rich experience
in the practice of law, independent outlook,
integrity, character and good reputation. It is also implied
that only men of standing who have special
expertise in the field to which the Tribunal
relates, will be eligible for appointment as
Technical members. Therefore, only persons with a
judicial background, that is, those who have been or
are Judges of the High Court and lawyers with
the prescribed experience, who are eligible for
appointment as High Court Judges, can be considered
for appointment of Judicial Members.
109. A lifetime of experience in administration may
make a member of the civil services a good and able
administrator, but not a necessarily good, able and
impartial adjudicator with a judicial temperament capable
of rendering decisions which have to (i) inform the
parties about the reasons for the decision; (ii)
demonstrate fairness and correctness of the
decision and absence of arbitrariness; and (iii)
ensure that justice is not only done, but also
seem to be done.
JUDGMENT
xx xx xx
111. As far as the technical members are concerned, the
officer should be of at least Secretary Level officer
with known competence and integrity. Reducing the
standards, or qualifications for appointment will result in
loss of confidence in the Tribunals. We hasten to add that
our intention is not to say that the persons of Joint
Secretary level are not competent. Even persons of
Under Secretary level may be competent to discharge
the functions. There may be brilliant and competent
people even working as Section Officers or Upper
Division Clerks but that does not mean that they can be
appointed as Members. Competence is different
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28
from experience, maturity and status required for
the post. As, for example, for the post of a Judge of the
High Court, 10 years' practice as an Advocate is
prescribed. There may be Advocates who even with
4 or 5 years' experience, may be more brilliant than
Advocates with 10 years' standing. Still, it is not
competence alone but various other factors which
make a person suitable. Therefore, when the
legislature substitutes the Judges of the High
Court with Members of the Tribunal, the standards
applicable should be as nearly as equal in the case of
High Court Judges. That means only Secretary Level
officers (that is those who were Secretaries or Additional
Secretaries) with specialized knowledge and skills can be
appointed as Technical Members of the tribunal.
xx xx xx
118. Parts IC and ID of the Companies Act proposes to
shift the company matters from the courts to
Tribunals, where a `Judicial Member' and a
`Technical Member' will decide the disputes. If the
members are selected as contemplated in section
10FD, there is every likelihood of most of the
members, including the so called `Judicial Members' not
having any judicial experience or company law
experience and such members being required to deal
with and decide complex issues of fact and law. Whether
the Tribunals should have only judicial members or
a combination of judicial and technical members
is for the Legislature to decide. But if there
should be technical members, they should be persons
with expertise in company law or allied subjects and
mere experience in civil service cannot be
treated as Technical Expertise in company law.
The candidates falling under sub-section 2(c) and
(d) and sub-sections 3(a) and (b) of section 10FD have
no experience or expertise in deciding company matters.
JUDGMENT
119. There is an erroneous assumption that
company law matters require certain specialized skills
which are lacking in Judges. There is also an
equally erroneous assumption that members of the
civil services, (either a Group-A officer or Joint
Secretary level civil servant who had never handled any
company disputes) will have the judicial
experience or expertise in company law to be
appointed either as Judicial Member or Technical
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29
Member. Nor can persons having experience of
fifteen years in science, technology, medicines,
banking, industry can be termed as experts in
Company Law for being appointed as Technical
Members. The practice of having experts as
Technical Members is suited to areas which
require the assistance of professional experts,
qualified in medicine, engineering, and architecture
etc. Lastly, we may refer to the lack of security of tenure.
The short term of three years, the provision for routine
suspension pending enquiry and the lack of any kind
of immunity, are aspects which require to be
considered and remedied.”
21) On the basis of the aforesaid discussions, parts 1C and 1D of the Act,
1956 as they existed were treated as invalid and in order to bring these
provisions within the realm of Constitutionality, the Court pointed out the
corrections which were required to be made to remove those anamolies.
Para 120 of the judgment is most relevant to answer the issue at hand
and, therefore, we reproduce the said para in its entirety:
“120. We may tabulate the corrections required to set
right the defects in Parts IB and IC of the Act :
JUDGMENT
(i) Only Judges and Advocates can be
considered for appointment as Judicial Members of
the Tribunal. Only the High Court Judges, or Judges
who have served in the rank of a District Judge for at
least five years or a person who has practiced as a
Lawyer for ten years can be considered for appointment
as a Judicial Member. Persons who have held
a Group A or equivalent post under the Central
or State Government with experience in the Indian
Company Law Service (Legal Branch) and Indian Legal
Service (Grade-1) cannot be considered for
appointment as judicial members as provided in
sub-section 2(c) and (d) of Section 10FD. The
expertise in Company Law service or Indian Legal
service will at best enable them to be considered for
appointment as technical members.
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30
(ii) As NCLT takes over the functions of High
Court, the members should as nearly as possible
have the same position and status as High Court
Judges. This can be achieved, not by giving the salary
and perks of a High Court Judge to the members, but by
ensuring that persons who are as nearly equal in rank,
experience or competence to High Court Judges are
appointed as members. Therefore, only officers
who are holding the ranks of Secretaries or
Additional Secretaries alone can be considered
for appointment as Technical members of the National
Company Law Tribunal. Clauses (c) and (d) of
sub-section (2) and Clauses (a) and (b) of sub-section
(3) of section 10FD which provide for persons with 15
years experience in Group A post or persons holding the
post of Joint Secretary or equivalent post in Central
or State Government, being qualified for
appointment as Members of Tribunal is invalid.
(iii) A `Technical Member' presupposes an
experience in the field to which the Tribunal relates.
A member of Indian Company Law Service who has
worked with Accounts Branch or officers in
other departments who might have incidentally dealt
with some aspect of Company Law cannot be
considered as `experts' qualified to be appointed
as Technical Members. Therefore Clauses (a) and (b)
of sub-section (3) are not valid.
(iv) The first part of clause (f) of sub-section (3) providing
that any person having special knowledge or
professional experience of 20 years in science,
technology, economics, banking, industry could be
considered to be persons with expertise in company law,
for being appointed as Technical Members in Company
Law Tribunal, is invalid.
JUDGMENT
(v) Persons having ability, integrity, standing and special
knowledge and professional experience of not less
than fifteen years in industrial finance, industrial
management, industrial reconstruction, investment
and accountancy, may however be considered as
persons having expertise in rehabilitation/ revival of
companies and therefore, eligible for being
considered for appointment as Technical Members.
(vi) In regard to category of persons referred in clause
(g) of sub-section (3) at least five years experience
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31
should be specified.
(vii) Only Clauses (c), (d), (e), (g), (h), and later part of
clause (f) in sub-section (3) of section 10FD and officers
of civil services of the rank of the Secretary or
Additional Secretary in Indian Company Law
Service and Indian Legal Service can be
considered for purposes of appointment as
Technical Members of the Tribunal.
(viii) Instead of a five-member Selection Committee with
Chief Justice of India (or his nominee) as Chairperson
and two Secretaries from the Ministry of Finance and
Company Affairs and the Secretary in the Ministry of
Labour and Secretary in the Ministry of Law and Justice
as members mentioned in section 10FX, the Selection
Committee should broadly be on the following lines:
(a) Chief Justice of India or his nominee - Chairperson
(with a casting vote);
(b) A senior Judge of the Supreme Court or Chief Justice
of High Court – Member;
(c) Secretary in the Ministry of Finance and Company
Affairs - Member; and
(d) Secretary in the Ministry of Law and Justice -
Member.
(ix) The term of office of three years shall be changed to
a term of seven or five years subject to eligibility for
appointment for one more term. This is because
considerable time is required to achieve expertise in the
concerned field. A term of three years is very
short and by the time the members achieve the
required knowledge, expertise and efficiency, one term
will be over. Further the said term of three years with the
retirement age of 65 years is perceived as having
been tailor-made for persons who have retired
or shortly to retire and encourages these
Tribunals to be treated as post-retirement
havens. If these Tribunals are to function
effectively and efficiently they should be able to attract
younger members who will have a reasonable period of
service.
JUDGMENT
(x) The second proviso to Section 10FE
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32
enabling the President and members to retain
lien with their parent cadre/ ministry/department
while holding office as President or Members will
not be conducive for the independence of
members. Any person appointed as members
should be prepared to totally disassociate himself from
the Executive. The lien cannot therefore exceed a
period of one year.
(xi) To maintain independence and security in service,
sub-section (3) of section 10FJ and Section 10FV
should provide that suspension of the
President/Chairman or member of a Tribunal can
be only with the concurrence of the Chief Justice of
India.
(xii) The administrative support for all Tribunals
should be from the Ministry of Law & Justice. Neither
the Tribunals nor its members shall seek or be
provided with facilities from the respective
sponsoring or parent Ministries or concerned
Department.
(xiii) Two-Member Benches of the Tribunal should
always have a judicial member. Whenever any
larger or special benches are constituted, the
number of Technical Members shall not exceed the
Judicial Members.”
22) What gets revealed from the reading of para 120, particularly, sub-para
JUDGMENT
(ii) thereof that only officers who are holding the ranks of Secretaries or
Additional Secretaries alone are to be considered for appointment as
technical Members of NCLT. Provisions contained in clauses (c) and (d)
of sub-section (2) and Clause (a) and (b) of sub-section (3) of Section
10FD which made Joint Secretaries with certain experience as eligible,
were specifically declared as invalid. Notwithstanding the same, Section
409(3) of the Act, 2013 again makes Joint Secretary to the Government
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33
of India or equivalent officer eligible for appointment, if he has 15 years
experience as member of Indian Corporate Law Service or Indian Legal
Service, out of which at least 3 years experience in the pay scale of Joint
Secretary. This is clearly in the teeth of dicta pronounced in 2010
judgment.
23) In the counter affidavit, the respondents have endeavored to justify this
provision by stating that this variation was made in view of the lack of
available officers at Additional Secretary level in Indian Companies Law
Service. It is further mentioned that functionally the levels of Additional
Secretary and Joint Secretary are similar. These officers have
knowledge of specific issues concerning operations and working of
companies and their expertise in company law which is expected to
benefit NCLT. Such an explanation is not legally sustainable, having
regard to the clear mandate of 2010 judgment.
JUDGMENT
We would like to point out that apart from giving other reasons for
limiting the consideration for such posts to Secretary and Additional
Secretary, there was one very compelling factor in the mind of the Court
viz. gradual erosion of independence of judiciary, which was perceived
as a matter of concern. This aspect was demonstrated with specific
examples in certain enactments depicting gradual dilution of the
standards and qualifications prescribed for persons to decide cases
which were earlier being decided by the High Court. We, thus, deem it
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34
apposite to reproduce that discussion which provides a complete answer
to the aforesaid argument taken by the respondents. The said
discussion, contained in para 112, with its sub-paras, reads as under:
“112. What is a matter of concern is the gradual erosion
of the independence of the judiciary, and shrinking of
the space occupied by the Judiciary and gradual
increase in the number of persons belonging to
the civil service discharging functions and
exercising jurisdiction which was previously
exercised by the High Court. There is also a gradual
dilution of the standards and qualification prescribed for
persons to decide cases which were earlier being
decided by the High Courts. Let us take stock.
112.1 To start with, apart from jurisdiction relating to
appeals and revisions in civil, criminal and tax
matters (and original civil jurisdiction in some
High Courts). The High Courts were exercising original
jurisdiction in two important areas; one was writ
jurisdiction under Articles 226 and 227 (including
original jurisdiction in service matters) and the
other was in respect to company matters.
112.2 After constitution of Administrative Tribunals
under the Administrative Tribunals Act, 1985 the
jurisdiction in regard to original jurisdiction
relating to service matters was shifted from
High Courts to Administrative Tribunals. Section 6 of
the said Act deals with qualifications for appointment as
Chairman, and it is evident therefrom that the Chairman
has to be a High Court Judge either a sitting or a former
Judge. For judicial member the qualification was that
he should be a judge of a High Court or is qualified to
be a Judge of the High Court (i.e. an advocate of the
High Court with ten years practice or a holder of
a judicial office for ten years) or a person who
held the post of Secretary, Govt. of India in the
Department of Legal Affairs or in the Legislative
Department or Member Secretary, Law Commission of
India for a period of two years; or an Additional
Secretary to Government of India in the
Department of Legal Affairs or Legislative
Department for a period of five years.
JUDGMENT
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35
112.3 For being appointed as Administrative Member,
the qualification was that the candidate should
have served as Secretary to the Government of
India or any other post of the Central or State
Government carrying the scale of pay which is not
less than as of a Secretary of Government of India for
atleast two years, or should have held the post of
Additional Secretary to the Government of India
or any other post of Central or State Government
carrying the scale of pay which is not less than that of
an Additional Secretary to the Government of India at
least for a period of five years. In other words, matters
that were decided by the High Courts could be decided
by a Tribunal whose members could be two Secretary
level officers with two years experience or even
two Additional Secretary level officers with five
years experience. This was the first dilution.
112.4 The members were provided a term of
office of five years and could hold office till 65
years and the salary and other perquisites of these
members were made the same as that of High Court
Judges. This itself gave room for a comment that these
posts were virtually created as sinecure for members
of the executive to extend their period of
service by five years from 60 to 65 at a higher pay
applicable to High Court Judges. Quite a few members
of the executive thus became members of the
"Tribunals exercising judicial functions".
112.5 We may next refer to Information
Technology Act, 2000 which provided for
establishment of Cyber Appellate Tribunal with a
single member. Section 50 of that Act provided that a
person who is, or has been, or is qualified to be, a
Judge of a High Court, or a person who is, or has
been, a member of the India Legal Service and is
holding or has held a post in Grade I of that service for
at least three years could be appointed as the Presiding
Officer. That is, the requirement of even a Secretary
level officer is gone. Any member of Indian Legal
Service holding a Grade-I Post for three years
can be a substitute for a High Court Judge.
JUDGMENT
112.6 The next dilution is by insertion of
Chapters 1B in the Companies Act, 1956 with
effect from 1.4.2003 providing for constitution of a
National Company Law Tribunal with a President and a
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36
large number of Judicial and Technical Members (as
many as 62). There is a further dilution in
the qualifications for members of National Company
Law Tribunal which is a substitute for the High
Court, for hearing winding up matters and
other matters which were earlier heard by High Court. A
member need not even be a Secretary or Addl.
Secretary Level Officer. All Joint Secretary level
civil servants (that are working under Government of
India or holding a post under the Central and State
Government carrying a scale of pay which is not less
than that of the Joint Secretary to the Government of
India) for a period of five years are eligible. Further, any
person who has held a Group-A post for 15 years
(which means anyone belonging to Indian P&T
Accounts & Finance Service, Indian Audit and
Accounts Service, Indian Customs & Central
Excise Service, Indian Defence Accounts Service,
Indian Revenue Service, Indian Ordnances
Factories Service, Indian Postal Service, Indian Civil
Accounts Service, Indian Railway Traffic Service,
Indian Railway Accounts Service, Indian Railway
Personal Service, Indian Defence Estates Service,
Indian Information Service, Indian Trade Services, or
other Central or State Service) with three years'
of service as a member of Indian Company
Law Service (Account) Branch, or who has
`dealt' with any problems relating to Company Law
can become a Member. This means that the cases
which were being decided by the Judges of the High
Court can be decided by two-members of the civil
services - Joint Secretary level officers or officers
holding Group `A' posts or equivalent posts for
15 years, can now discharge the functions of High
Court. This again has given room for comment that
qualifications prescribed are tailor made to provide
sinecure for a large number of Joint Secretary level
officers or officers holding Group `A' posts to serve up
to 65 years in Tribunals exercising judicial functions.
JUDGMENT
112.7 The dilution of standards may not end here. The
proposed Companies Bill, 2008 contemplates that any
member of Indian Legal Service or Indian Company
Law Service (Legal Branch) with only ten years
service, out of which three years should be in the pay
scale of Joint Secretary, is qualified to be appointed as
a Judicial Member. The speed at which the
qualifications for appointment as Members is being
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37
diluted is, to say the least, a matter of great concern for
the independence of the Judiciary.”
Having
24) regard to the aforesaid clear and categorical dicta in 2010
judgment, tinkering therewith would evidently have the potential of
compromising with standards which 2010 judgment sought to achieve,
nay, so zealously sought to secure. Thus, we hold that Section 409(3)(a)
and (c) are invalid as these provisions suffer from same vice. Likewise,
Section 411(3) as worded, providing for qualifications of technical
Members, is also held to be invalid. For appointment of technical
Members to the NCLT, directions contained in sub-para (ii), (iii), (iv), (v)
of para 120 of 2010 judgment will have to be scrupulously followed and
these corrections are required to be made in Section 409(3) to set right
the defects contained therein. We order accordingly, while disposing of
issue No.2.
JUDGMENT
ISSUE NO.3
25) This issue pertains to the constitution of Selection Committee for
selecting the Members of NCLT and NCLAT. Provision in this respect is
contained in Section 412 of the Act, 2013. Sub-section (2) thereof
provides for the Selection Committee consisting of:
( a ) Chief Justice of India or his nominee-Chairperson;
( b ) a senior Judge of the Supreme Court or a Chief Justice of High Court—
Member;
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38
( c ) Secretary in the Ministry of Corporate Affairs—Member;
( d ) Secretary in the Ministry of Law and Justice—Member; and ( e ) Secretary
in the Department of Financial Services in the Ministry of Finance—
Member.
Provision in this behalf which was contained in Section 10FX, validity
thereof was questioned in 2010 judgment, was to the following effect:
“ 10FX. Selection Committee: (1) The Chairperson
and Members of the Appellate Tribunal and
President and Members of the Tribunal shall be
appointed by the Central Government on the
recommendations of a Selection Committee consisting of:
(a) Chief Justice of India or his nominee Chairperson;
(b) Secretary in the Ministry of Finance and
Member; Company Affairs
(c) Secretary in the Ministry of Labour Member;
(d) Secretary in the Ministry of Law and Justice
(Department of Legal Affairs or Legislative
Department) Member;
(e) Secretary in the Ministry of Finance and Company
Affairs (Department of Company Affairs) Member.
JUDGMENT
(2) The Joint Secretary in the Ministry or Department of
the Central Government dealing with this Act shall be the
Convenor of the Selection Committee.”
26) The aforesaid structure of the Selection Committee was found fault with
by the Constitution Bench in 2010 judgment. The Court specifically
remarked that instead of 5 members Selection Committee, it should be 4
members Selection Committee and even the composition of such a
Selection Committee was mandated in Direction No.(viii) of para 120 and
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39
this sub-para we reproduce once again hereinbelow:
“(viii) Instead of a five-member Selection Committee with
Chief Justice of India (or his nominee) as Chairperson and
two Secretaries from the Ministry of Finance and Company
Affairs and the Secretary in the Ministry of Labour and
Secretary in the Ministry of Law and Justice as members
mentioned in section 10FX, the Selection Committee
should broadly be on the following lines:
(a) Chief Justice of India or his nominee - Chairperson
(with a casting vote);
(b) A senior Judge of the Supreme Court or Chief Justice
of High Court – Member;
(c) Secretary in the Ministry of Finance and Company
Affairs - Member; and
(d) Secretary in the Ministry of Law and Justice –
Member.”
27) Notwithstanding the above, there is a deviation in the composition of
Selection Committee that is prescribed under Section 412 (2) of the Act,
2013. The deviations are as under:
(i) Though the Chief Justice of India or his nominee is to act as
JUDGMENT
Chairperson, he is not given the power of a casting vote. It is because of
the reason that instead of four member Committee, the composition of
Committee in the impugned provision is that of five members.
(ii) This Court had suggested one Member who could be either
Secretary in the Ministry of Finance or in Company Affairs (we may point
out that the word “and” contained in Clause (c) of sub-para (viii) of para
120 seems to be typographical mistake and has to be read as “or”, as
otherwise it won't make any sense).
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(iii) Now, from both the Ministries, namely from the Ministry of
Corporate Affairs as well as Ministry of Finance, one Member each is
included. Effect of this composition is to make it a five members
Selection Committee which was not found to be valid in 2010 judgment.
Reason is simple, out of these five Members, three are from the
administrative branch/bureaucracy as against two from judiciary which
will result in predominant say of the members belonging to the
administrative branch, is situation that was specifically diverted from.
The composition of Selection Committee contained in Section 412(2) of
the Act, 2013 is sought to be justified by the respondents by arguing that
the recommended composition in the 2010 judgment was in broad
terms. It is argued that in view of subsuming of BIFR and AAIFR which
are in the administrative jurisdiction of Department of Financial Services,
Secretary DFS has been included. No casting vote has been provided
for the Chairman as over the period of time the selection processes in
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such committees have crystallized in a manner that the
recommendations have been unanimous and there is no instance of
voting in such committees in Ministry of Corporate Affairs. Moreover
other similar statutory bodies/tribunals also do not provide for 'casting
vote' to Chairperson of Selection Committee. Further, the Committee will
be deciding its own modalities as provided in the Act. The following
argument is also raised to justify this provision: (i) Robust and healthy
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practices have evolved in deliberations of Selection Committees. Till
now there is no known case of any material disagreement in such
committees. (ii) The intention is to man the Selection Committee with
persons of relevant experience and knowledge.
28) We are of the opinion that this again does not constitute any valid or
legal justification having regard to the fact that this very issue stands
concluded by the 2010 judgment which is now a binding precedent and,
thus, binds the respondent equally. The prime consideration in the mind
of the Bench was that it is the Chairperson, viz. Chief Justice of India, or
his nominee who is to be given the final say in the matter of selection
with right to have a casting vote. That is the ratio of the judgment and
reasons for providing such a composition are not far to seek. In the face
of the all pervading prescript available on this very issue in the form of a
binding precedent, there is no scope for any relaxation as sought to be
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achieved through the impugned provision and we find it to be
incompatible with the mandatory dicta of 2010 judgment. Therefore, we
hold that provisions of Section 412(2) of the Act, 2013 are not valid and
direction is issued to remove the defect by bringing this provision in
accord with sub-para (viii) of para 120 of 2010 judgment.
29) We now deal with some other issues raised in the petition. It was feebly
argued by Mr. Datar that power to punish for contempt as given to the
NCLT and NCLAT under Section 425 of the Act is not healthy and should
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be done away with. It was also argued that power given to the Central
Government to constitute the Benches is again impermissible as such
power should rest with President, NCLT or Chairman, NCLAT. However,
we hardly find any legal strength in these arguments. We have to keep
in mind that these provisions are contained in a statute enacted by the
Parliament and the petitioner could not point out as to how such
provisions are unconstitutional.
30) The upshot of the aforesaid discussion is to allow this writ petition partly,
in the manner mentioned above.
31) Before we part, we must mention that the affidavit dated 07.05.2015 is
filed on behalf of the respondents mentioning therein the steps that have
been taken till date towards setting up of NCLT and NCLAT. It is pointed
out that the approval for creation of one post of Chairperson and five
posts of Members of NCLAT as well as one post of President and 62
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posts of Members of NCLT and two posts of Registrar one each for
NCLT and NCLAT and one post of Secretary, NCLT was obtained and
the approval was also obtained for creation of 246 posts of supporting
staff of NCLT and NCLAT. It is also mentioned that following draft Rules
have already been prepared in consultation with the Legislative
Department, Ministry of Law: (i) NCLAT (Salaries, Allowances and other
terms and conditions of service of the Chairperson and other Members)
Rules, 2014, (ii) NCLT (Salary, Allowances and other Terms and
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Conditions of Service of President and other Members) Rules, 2013.
Draft Recruitment Rules for the supporting staff were also prepared in
consultation with Legislative Department, Ministry of Law. It is further
mentioned that draft Rules with regard to manner of functioning of
NCLT/NCLAT etc. were prepared in order to place them before the
Chairperson/President of NCLAT/NCLT on their appointment for
finalization as per the provisions of the Companies Act, 2013. These
Rules cover provisions with regard to manner of functioning of
NCLT/NCLAT; manner in which applications for various approvals shall
be made by applicants and approved; and specific procedural
requirements with regard to applications/matters relating to
compromises/arrangements/ amalgamations; prevention of oppression
and mismanagement; revival and rehabilitation of sick companies;
winding up and other miscellaneous requirements. Space for Principal
Bench and other Benches of NCLT, including a special Bench at Delhi to
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deal with transferred cases of BIFR and AAIFR had also been identified.
Process initiated for renting space in some locations, which was
discontinued in view of the pending petition, can be restarted at a short
notice. Budget heads have been created for meeting the expenditure for
NCLT and NCLAT. Allocated funds for 2014-2015 had to be surrendered
in view of the delay in settling up the Tribunals.
32) From the aforesaid, it seems the only step which is left to make NCLT
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and NCLAT functional is to appoint President and Members of NCLT and
Chairperson and Members of NCLAT.
33) Since, the functioning of NCLT and NCLAT has not started so far and its
high time that these Tribunals start functioning now, we hope that the
respondents shall take remedial measures as per the directions
contained in this judgment at the earliest, so that the NCLT & NCLAT are
adequately manned and start functioning in near future.
34) Writ petition stands disposed of in the aforesaid manner.
.............................................CJI.
(H.L. DATTU)
.............................................J.
(A.K. SIKRI)
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.............................................J.
(ARUN MISHRA)
.............................................J.
(ROHINTON FALI NARIMAN)
.............................................J.
(AMITAVA ROY)
NEW DELHI;
MAY 14, 2015.
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