Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 16
PETITIONER:
THE STATE OF WEST BENGAL
Vs.
RESPONDENT:
NRIPENDRA NATH BAGCHI
DATE OF JUDGMENT:
10/09/1965
BENCH:
HIDAYATULLAH, M.
BENCH:
HIDAYATULLAH, M.
GAJENDRAGADKAR, P.B. (CJ)
WANCHOO, K.N.
SHAH, J.C.
SIKRI, S.M.
CITATION:
1966 AIR 447 1966 SCR (1) 771
CITATOR INFO :
R 1967 SC 903 (8)
D 1968 SC 647 (11,12,13)
RF 1970 SC 158 (11)
RF 1970 SC1494 (9,10)
RF 1970 SC1616 (4)
RF 1972 SC1028 (14)
R 1974 SC 710 (46)
E 1975 SC 613 (25,26,27,28)
R 1976 SC1841 (11,15)
RF 1976 SC1899 (20,23)
RF 1976 SC2490 (17)
RF 1977 SC2328 (53)
E&R 1978 SC 68 (226,259)
R 1979 SC 193 (22,38)
R 1979 SC 478 (152)
R 1982 SC 149 (618,696,1007)
F 1982 SC1579 (16,17)
F 1984 SC 626 (3)
R 1988 SC1388 (12)
F 1992 SC2000 (5)
ACT:
Constitution of India Art. 235-High Court’s Control over
subordinate courts--Control whether includes disciplinary
powers-Inquiry into Conduct of District Judge whether to be
made by High Court or by the State Government-West Bengal
Set-vice Rules-Rule 75(a)-Service period whether can be
extended for purpose of enquiry against officer.
HEADNOTE:
The respondent was appointed a Munsif on November 10, 1927.
After promotion he became an Additional District and
Sessions Judge and officiated at several stations as
District and Sessions Judge but was never confirmed as such.
In the ordinary course he was due to superannuate and retire
on July 31, 1953. By an order dated July 14, 1953 the
Government of West Bengal ordered that the respondent be
retained in service for a period of two months commencing
from August 1, 1953. The order purported to be under Rule
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 16
75(a) of the West Bengal Service Rules, Part 1. By another
order dated July 20, 1953, the respondent was placed under
suspension and on the following day he wag served with
charges and asked to file a written reply within 15 days.
An enquiry into the charges was made by an officer appointed
for the purpose. During the period of the enquiry the
respondent was retained in service, though kept in suspen-
sion, by repeated orders under rule 75(a). The enquiry
officer reported that some of the charges were proved. On
March 18, 1954 the respondent was asked to show cause why he
should not be dismissed from service and after be had shown
cause he was dismissed on May 27, 1954. The Public Service
Commission was consulted but not the High Court. The
respondent appealed to the Governor unsuccessfully.
Thereafter he applied to the High Court at Calcutta under
Arts. 226 and 227 of the Constitution against his dismissal.
The High Court quashed the order of dismissal as well as the
enquiry. The Government of West Bengal appealed to this
Court on a certificate granted by the High Court.
The questions that fell for consideration were : (1) Whether
the enquiry ordered by the Government and conducted by an
Executive Officer of the Government against a District and
Sessions Judge contravened the provisions of Art. 235 of the
Constitution which vests in the High Court the control over
the District Court and the courts subordinate thereto; and
(2) whether the provisions of rule 75(a) West Bengal Service
Rules could be utilised to extend the service of the
respondent beyond the normal age of retirement.
HELD : (i) Rule 75(a) which was modelled on Rule 56(a) of
the Fundamental Rules was not designed to be used for the
purpose of retaining a person in service for enquiry against
him but to keep in employment persons with a meritorious
record of service who although superannuated can render some
more service and whose retention in service is considered
necessary on public grounds. If retention in service for
the first reason was considered necessary a rule like Rule
56(d) of the Fundamental Rules was required. [777 E-C]
7 72
(ii) There is special provision for District Judges in the
Constitution in Arts. 233 to 237. These articles deal with
the appointment of persons to be, and postings and
promotions of, District Judges and appointment, postings and
promotions of Judges subordinate to the District Court and
the courts subordinate thereto. They also provide for
special rules to be made by the Governor of the State after
consultation with the State Public Service Commission and
the High Court exercising jurisdiction in relation to each
State. These articles were not placed in the Chapter on
services but immediately after the provisions in regard to
the High Courts. The articles went a little further than
the corresponding sections of the Government of India Act,
1935. They vested the ’control’ of the district courts and
the courts subordinate thereto in the High Courts. [779 B-E;
785 B]
(iii) The word ’control’ as used in Art. 235 includes
disciplinary control or jurisdiction over District Judges.
The history which lies behind the enactment of these
articles indicates that ’control’ was vested in the High
Court to effectuate a purpose, namely, the securing of the
independence of the subordinate judiciary and unless it
included disciplinary control as well the very object would
be frustrated. [786 B]
The word ’control’, moreover, is accompanied by the word
’vest’ which is a strong word. It shows that the High Court
is made the sole custodian ,of the control over the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 16
judiciary. Control therefore is not merely the power to
arrange the day-to-day working of the court but contemplates
disciplinary jurisdiction on the presiding Judge. [786 C-D]
Article 227 gives to the High Court superintendence over
these Courts and enables the High Court to call for returns
etc. The word ’control’ in Art. 235 must have a different
content. It includes something in addition to mere
superintendence. It is control over the conduct and
discipline of Judges. The inclusion of a right of appeal
against the orders of the High Court in the conditions of
service necessarily indicates an order passed in
disciplinary jurisdiction, and the word ’deal’ also points
to disciplinary and not mere administrative jurisdiction.
[786 D-F]
(iv) Although the term used is "district court" the word
’court’ is used compendiously to denote not only the court
proper but also the presiding Judge. [786 G-H]
(v) That the Legislature has under Art. 309 the power to
make laws relating to the services does not show that the
Executive under Art. 162 enjoys corresponding executive
power, when the Constitution indicates otherwise. [787 F-G]
(vi) There is nothing in Art. 311 which compels the
conclusion that the High Court is ousted of the jurisdiction
to hold the inquiry if Art. 235 vested some power in it.
The control which is vested in the High Court is a complete
control subject only to the power of the Governor in the
matter of appointment (including dismissal and removal) and
posting and promotion of District Judges. Within the
exercise of the control vested in the High Court, the High
Court can bold enquiries, impose punishments other than
dismissal or removal subject however to the conditions of
service, to a right of appeal if granted by the conditions
of service, and to the ,giving of an opportunity of showing
cause as required by cl. (2) of Art. 31 1. unless such an
opportunity is dispensed with by the Governor acting under
the provisos (b) and (c) to that clause. [790 A-C]
The High Court alone could have held inquiry in this case.
To hold otherwise would be to reverse the trend which has
moved determinedly in this direction. [790 C-D]
773
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 391 of 1964.
Appeal from the judgment and order dated July 1, 1960 of the
Calcutta High Court in Civil Rule No. 520 of 1955.
C. K. Daphtary, Attorney-General, B. Sen, S. C. Bose and
P. K. Bose, for the appellants.
N. C. Chatterjee, Sukumar Ghose for S. C. Mazumdar, for
the respondent.
B. R. L. Iyengar, S. K. Mehta and K. L. Mehta, for inter-
vener No. 1.
Arun B. Saharya and Sardar Bahadur, for intervener No. 2.
Naunit Lal, for intervener No. 3.
S. V. Gupte, Solicitor-General and B. R. G. K. Achar, for
intervener No. 4.
N. Krishnaswamy Reddy, Advocate-General, Madras and A. V.
Rangam, for intervener No. 5.
D. Sahu, Advocate-General, Orissa, B. P. Jha and R. N.
Sachthey for intervener No. 6.
R. N. Sachthey, for intervener No. 7.
Haradev Singh, for intervener No. 8.
The Judgment of the Court was delivered by
Hidayatullah, J. This is an appeal by the State of West
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 16
Bengal and its Chief Secretary against the judgment of the
Calcutta High Court dated July 1, 1960 by which the order
dismissing N. N. Bagchi (the respondent) from service was
quashed. The High Court certified the case as fit for
appeal to this Court under Arts. 132(1) and 133(1)(c) of
the Constitution.
N. N. Bagchi was appointed a Munsif on November 10, 1927.
After promotions he became an Additional District &
Sessions Judge and officiated at several stations as
District & Sessions Judge but he was never confirmed as
such. He last acted as a District & Sessions Judge at
Birbhum in March 1953. In April of the same year he was
transferred to Alipore as an Additional District & Sessions
Judge. In the ordinary course Bagchi was due to
superannuate and retire on July 31, 1953. On April 17, 1953
he applied for leave from April 27, 1953 to July 31, 1953
preparatory to retirement. The leave was held inadmissible.
He
774
was, however, granted leave from July 17, 1953 to the end of
his service. Bagchi, however, reported on April 27, 1953
that he had gone to Puri on April 25, 1953 because his son
was ill and asked for one month’s leave from April 27, 1953.
Leave for 3 weeks was granted which, at his request, was
extended to June 5, 1953.
By an order dated July 14, 1953 Government ordered that
Bagchi be retained in service for a period of two months
commencing from August 1, 1953. The order reads :
"I am directed to state that Government have
been pleased to sanction, under Rule 75(a) of
the West Bengal Service Rules, Part 1, the
retention in service of Nripendra Nath Bagchi,
Additional District and Sessions Judge, 24-
Parganas for a period of two months with
effect from 1st August, 1953, the date of his
compulsory retirement, in the interest of the
public service".
Rule 75(a) which was invoked reads as follows
Rule-"75(a). Except as otherwise provided in
this rule, the date of compulsory retirement
of a Government servant other than a member of
the clerical staff or a servant in inferior
service is the date on which he attains the
age of 55 years. He may, however, be retained
in service beyond that date with the sanction
of Government on public grounds which should
be recorded in writing; but he shall not be
retained after attaining the age of 60 years
except in very special circumstances."
By another order dated July 20, 1953 Bagchi was placed under
suspension and on the following day he was served with 11
charges and was asked to file a written reply within 15
days. An enquiry into these charges followed and it was
entrusted to Mr. B. Sarkar. I.C.S., Commissioner, (later
Member, Board of Revenue) by the Government of West Bengal.
The enquiry continued for a long time and Bagchi was
retained in service, though kept under suspension, by
repeated orders of different durations under rule 75(a).
Mr. Sarkar made his report to the Government on December 21,
1953 holding that some of the charges were proved. He did
not recommend any punishment as he thought that punishment
would depend upon Bagchi’s record of service. On March 18,
1954 Bagchi was asked to show cause why he should not be
dismissed from service and after he had
77 5
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 16
shown cause he was dismissed on May 27, 1954. The Public
Service Commission was consulted but not the High Court. He
appealed to the Governor unsuccessfully. On February 15,
1955 he applied to the High Court at Calcutta under Arts.
226 and 227 of the Constitution against his dismissal and a
rule was issued. On the recommendation of Mr. Justice D. N.
Sinha, the case was placed before a Full Bench, as important
questions of constitutional law were involved. The Full
Bench by its judgment dated July 1, 1960 made the rule
absolute and quashed the order of dismissal as well as the
enquiry. On the application of the Government of West
Bengal the High Court certified the case as fit for appeal
to this Court and the present appeal was filed. At an
earlier hearing this Court ordered that notices be issued to
all the Advocates General of the States and to the High
Courts, because the questions involved were of considerable
general and constitutional importance. In answer to the
notices some of the States and the High Courts intervened
arguing either in favour of or against the judgment under
appeal. While making his recommendation D. N. Sinha J. drew
up the points of controversy in the case. They may be set
down here :
"(1) That the provisions of Rule 75(a) of the
West Bengal Service Rules have not been
compiled with.
(2) That the service of a civil servant
cannot be extended merely for the purpose of
dismissal.
(3) That the control over the District
Courts and the Courts subordinate thereto are
vested with the High Court under Article 235
of the Constitution, and the authority
competent to take disciplinary proceedings and
action against the petitioner or to deal with
in any way was the High Court and not any
other authority.
(4) That the provisions of the Civil Service
(Control, Classification and Appeal) Rules in
so far as they authorise any authority other
than the High Court to take disciplinary
action against the person holding the post of
petitioner are ultra vires and void under
Article 235 of the Constitution.
(5) That, in any event, the entire
departmental enquiry and proceedings have been
conducted in violation of the principle of
natural justice.
7 76
At the final hearing this appeal was confined to the first
three points. The fourth point and the allegations about
denial of natural justice were not discussed. The three
points may be summarized into two : (1) whether the enquiry
ordered by the Government and conducted by an Executive
Officer of the Government against a District & Sessions
Judge contravened the provisions of Art. 235 of the
Constitution which vests in the High Court the control over
the District Court and the courts subordinate thereto; and
(2) whether the provisions of rule 75(a) West Bengal Service
Rules could be utilized to extend the service of Bagchi
beyond the normal age of retirement. On hearing arguments
we are satisfied that the answer to both the questions must
be against the Government. We shall now proceed to give our
reasons.
We may begin with Rule 75(a) because that question, although
not so important as the other, causes less trouble. The
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 16
rule, which was earlier set out-, may be compared with rules
56(a) and 56(d) of the Fundamental Rules-
"56(a) Except as otherwise provided in the
other Clauses of this Rule the date of
Compulsory retirement of a Government servant
other than a ministerial servant, is the date
on which he attains the age of 55 years. He
may be retained in service after the date of
compulsory retirement with the sanction of the
Local Government on public grounds, which must
be recorded in writing but he must not be
retained after the age of 60 years except in
very special circumstances."
"56(d) Notwithstanding anything contained in
clauses (a), (b) and (c), a Government servant
under suspension on a charge of misconduct
shall not be required or permitted to retire
on reaching the date of compulsory retirement,
but shall be retained in service until the
enquiry into the charge is concluded and a
final order is passed thereon by competent
authority."
It was conceded in the High Court that rule 5 6 (d) of the
Fundamental Rules framed under s. 96-B of the Government of
India Act did not apply to District & Sessions Judges. The
West Bengal Service Rules were made by the Governor under s.
241 of the Government of India Act, 1935 and they were made
applicable to the services of the Government of West Bengal.
When the West Bengal Service Rules were made, the
Fundamental Rules were available. Rule 75(a) was modelled
on Rule 56(a) of the Fundamental Rules but no rule like Rule
56(d), which
7 7 7
we have quoted, was included. Under s. 276 of the Govern-
ment of India Act, 1935, the West Bengal Service Rules would
prevail over the Fundamental Rules, and it is conceded that
they alone govern this case. Even if Rule 56(d) of
Fundamental Rules was available it was not utilized.
Repeated orders were passed under rule 75(a), West Bengal
Service Rules and these orders said that the retention of
Bagchi was in the interest of public service. Rule 75(a) is
hardly designed to be used for this purpose. It is intended
to be used to keep in employment persons with a meritorious
record of service who, although superannuated, can render
some more service and whose retention in service is
considered necessary on public grounds. This meaning is all
the more clear when we come to the end of the rule where it
is stated that a government servant is not to be retained
after he attains the age of sixty years except in very
special circumstances. This language hardly suits retention
for purposes of departmental enquiries.
Mr. Justice P. B. Mukherji pointed out very appositely the
contrast between rule 56(a) and (d) of the Fundamental
Rules. Rule 56(a) corresponds to rule 75(a) but rule 56(d)
opens with the words "notwithstanding anything contained in
clause (a). . ." (of Rule 56). This shows that they cover
different situations and the matters in Rule 56(d) do not
cover matters in Rule 56(a). In dealing with the
application of the rules the learned Judge observed
"No consent of the petitioner for retaining
his service was called ’or obtained. The two
expressions in the above order (1) "Retention
in Service" and (2) "in the interest of public
service" do not on the facts of this case mean
what they say. Here "retention in service"
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 16
means suspension from service because from the
date when he was "retained" in service he was
suspended from service. The other expression
"the interest of the public service" does not
mean actual service to the public but meant
only departmental enquiry against him. His
service was extended from time to time with a
view to enable the Government to start and
conclude the departmental enquiry against him
during which the petitioner was allowed to
live on a bare subsistence allowance."
We find it sufficient to say that we agree that the
retention of Bagchi in service under rule 75(a) for the
purpose of enquiry was not proper and the extension of the
service was illegal.
778
We now come to the next question whether Government Or the
High Court should order, initiate, and hold enquiries into
the conduct of District Judges. This problem would not have
arisen if there was no special provision for District Judges
in the Constitution in Chapter VI entitled "Subordinate
Courts" immediately after Chapter V which deals with the
High Courts in the States. Chapter VI consists of five
articles, Nos. 233 to 237. The last article in this list
merely provides for the application of the provisions of
this Chapter to Magistrates in the State as they apply in
relation to persons appointed to the Judicial Service of the
State subject, however, to such exceptions and modifications
as may be specified. The expression "judicial service" is
defined in the preceding Art. 236(b) and it means service
consisting exclusively of persons intended to fill the post
of district Judge and other civil judicial posts inferior to
the post of district judge. The word "district judge" is
also’ defined in the same article by cl. (a) and it
includes, among others, an additional district judge. The
other three articles are important and the relevant parts may
be set out here :
"254. Appointment of district judges.
(1) Appointments of persons to be, and the
posting and promotion of, district judges in
any State shall be made by the Governor of the
State in consultation with the High Court
exercising jurisdiction in relation to such
State.
(2)
"234. Recruitment of persons other than
district judges to the judicial service.
Appointments of persons other than district
judges to the judicial service of a State
shall be made by the Governor of the State in
accordance with rules made by him in that
behalf after consultation with the State
Public Service Commission and with the High
Court exercising jurisdiction in relation to
such State."
"235. Control over subordinate courts.
The control over district courts and courts
subordinate thereto including the posting and
promotion of, and the grant of leave to,
persons belonging to the judicial service of a
State and holding any post inferior to the
post of district judge shall be vested in the
High Court, but nothing in this article shall
be construed as
77 9
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 16
taking away from any such person any right of
appeal which he may have under the law
regulating the conditions of his service or as
authorising the High Court to deal with him
otherwise than in accordance with the
conditions of his service prescribed under
such law."
These articles deal with the appointments of the persons to
be, and postings and promotions of district judges and
appointment, postings and promotions of judges subordinate
to the District Judge and the control over the District
Court and the courts subordinate thereto. They also provide
for special rules to be made by the Governor of the State
after consultation with the State Public Service Commission
and the High Court exercising jurisdiction in relation to
each State. This group of articles is intended to make
special provision for the judicial service of the State.
What it intends to do is, of course, the bone of contention
between the parties. To understand why this special Chapter
was necessary when there is Part XIV dealing with Services
under the Union and the States, it is necessary to go into a
little history of this constitutional provision. Before we
set down briefly how this Chapter came to be enacted outside
the Part dealing with Services and also why the articles
were worded, as they are, we may set down the corresponding
provisions of the Government of India Act, 1935. There too
a special provision was made in respect of judicial
officers but it was included as a part of Chapter 2 of Part
X which dealt with the Civil Services under the Crown in India.
The ’cognate sections were ss. 254 to 256 and they may be
reproduced here :
"254. District Judges, & c.
(1) Appointments of persons to be, and the
posting and promotion of, district judges in
any Province shall be made by the Governor of
the Province, exercising his individual
judgment, and the High Court shall be
consulted before a recommendation as to the
making of any such appointment is submitted to
the Governor.
(2) A person not already in the service of
His Majesty shall only be eligible to be
appointed a district judge if he has been for
not less than five years a barrister, a member
of the Faculty of Advocates in Scotland, or a
pleader and is recommended by the High Court
for appointment.
7 80
(3) In this and the next succeeding section
the expression "district judge" includes
additional district judge, joint district
judge, assistant district judge, chief judge
of a small cause court, chief presidency
magistrate, sessions judge, additional
sessions judge, and assistant sessions judge."
255. Subordinate civil judicial service.
(1) The Governor of each Province shall,
after consultation with the Provincial Public
Service Commission and with the High Court,
make rules defining the standard of
qualifications to be attained by persons
desirous of entering the subordinate civil
judicial service of a Province.
In this section, the expression "subordinate
civil judicial service" means a service
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 16
consisting exclusively of persons intended to
fill civil judicial posts inferior to the post
of district judge.
(2) The Provincial Public Service Commission
for each Province, after holding such
examinations, if any, as the Governor may
think necessary, shall from time to time out
of the candidates for appointment to the
subordinate civil judicial service of the
Province make a list or lists of the persons
whom they consider fit for appointment to that
service, and appointments to that service
shall be made by the Governor from the persons
included in the list or lists in accordance
with such regulations as may from time to time
be made by him as to the number of persons in
the said service who are to belong to the
different communities in the Province.
(3) The posting and promotion of, and the
grant of leave to, persons belonging to the
subordinate civil judicial service of a
Province and holding any post inferior to the
post of district judge, shall be in the hands
of the High Court, but nothing in this section
shall be construed as taking away from any
such person the right of appeal required to be
given to him by the foregoing provisions of
this chapter, or as authorising the High Court
to deal with any such person otherwise than in
accordance with the conditions of his service
prescribed thereunder."
7 81
"256. Subordinate criminal magistracy.
No recommendation shall be made for the grant
of magisterial powers or of enhanced
magisterial powers to, or the withdrawal of
any magisterial powers from, any person save
after consultation with the district
magistrate of the district in which he is
working, or with the Chief Presidency
magistrate, as the case may be."
It way be pointed out at once that in the present
Constitution these provisions have been lifted from the
Chapter dealing with Services in India and placed separately
after the provisions relating to the High Courts of the
States.
As far back as 1912 the is Commission stated that the
witnesses before the Commission demanded two things : (1)
recruitment from the Bar to the superior judicial service,
namely, the District judgeship; and (2) the separation of
the judiciary from the executive. The Commission stated in
its report : "Opinion in India is much exercised on the
question of the separation of the executive and the judicial
functions of the officers" .... and observed that "to bring
this about legislation would be required". The Commission
made its report on August 14, 1915 a few days after the
Government of India Act, 1915 (5 & 6 Geo. V, c. 61) was
enacted. The Act did not, therefore, contain any special
provision about the judicial services in India. The World
War I was also going on. In 1919, Part VII-A consisting of
ss. 96-B to 96-E was added in the Government of India Act
1915. Section 96-B provided that every person in the Civil
Service of the Crown in India held office during His
Majesty’s pleasure but no person in that service might be
dismissed by any authority subordinate to that by which he
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 10 of 16
was appointed. The only section that concerns us is S. 96-
B. Sub-s. (2) of that section reads as follows
"(2) The Secretary of State in Council may
make rules for regulating the classification
of the civil service in India, the methods of
their recruitment, their conditions of
service, pay and allowances, and discipline
and conduct. Such rules may, to such extent
and in respect of such matters as may be
prescribed, delegate the power of making rules
to the Governor-General in Council or to local
Governments, or authorise the Indian
legislature or local legislatures to make laws
regulating the public services : "
7 82
The Fundamental Rules and the Civil Services
(Classification, Control and Appeal) Rules
were made by the Secretary of State in Council
under the above rule-making power. These
rules governed the judicial services except
the High Court. Part IX of the Government of
India Act dealt with the Indian High Courts,
their constitution and jurisdiction. Section
107 gave to the High Courts superintendence
over all courts for the time being subject to
its appellate jurisdiction and enumerated the
things the High Court could do. They did not
include the appointment, promotion, transfer
or control of the District Judges. High
Courts could only exercise such control as
came within their superintendence over the
courts subordinate to their appellate
jurisdiction. In the Devolution Rules, item
17 in Part II dealing with the Provincial
subjects read as follows :-
"Administration of justice, including
constitution, powers, maintenance and
Organisation of civil courts and criminal
jurisdiction within the Province; subject to
legislation by the Indian legislature as
regards High Courts, Chief Courts, and Courts
of Judicial Commissioners and any Courts of
criminal jurisdiction".
It would thus appear that the problem about the independence
of judicial officers, which was exercising the minds of the
people did not receive full attention and to all intents and
purposes the Executive Government and Legislatures
controlled them. The recommendations of the Islington
Commission remained a dead letter. When the Montague-
Chelmsford enquiry took place the object was to find out how
much share in the legislative and executive fields could be
given to Indians. The post of the District Judge was
previously reserved for Europeans. The disability regarding
Indians was removed as a result of the Queen’s Proclamation
in 1870 and rules were framed first in 1873. In 1875 Lord
Northbrook’s Government framed rules allowing Indians to be
appointed and Lord Litton’s Government framed Rules fixing
1/5th quota for the Indians. There was no fixed principle
on which Indians were appointed and the report of the Public
Service Commission presided over by Sir Charles Atchison in
1886 contains the system followed in different Provinces.
This continued down to 1919. The Government of India Act
had introduced Dyarchy in India and the question of control
of services in the transferred field was closely examined
when the Government of India Act, 1935 was enacted. It was
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 11 of 16
apprehended that if transference of power enabled the
Ministers to control the services, the flow of Europeans to
the civil services
783
would become low. Government appointed several Committees,
chief among them the Mac Donnelly Committee considered the
position of the Europeans vis-a-vis the services, There was
more concern about Europeans than about the independence of
the judiciary.
The Indian Statutory Commission did not deal with the sub-
ject of judicial services but the Joint Committee dealt
with it in detail. It is interesting to know that the
Secretary of State made a preliminary statement on the
subject of subordinate civil judiciary and his suggestion
was "to leave to the Provincial Legislatures the general
power" but to introduce in the Constitution "a provision
which would in one respect override those powers, namely, a
provision vesting in the High Courts, as part of their
administrative authority, power to select the individuals
for appointment to the Civil Judicial Services, to lay down
their qualifications, and to exercise over the members of
the service the necessary administrative control." He said
that "the powers of the local Government should be "to fix
the strength and pay of the services to which the High Court
would recruit" and to lay down, if they so thought fit, any
general requirements......... During the debates Marquis of
Salisbury asked a question with regard to the general powers
of the High Courts and the control over the subordinate
courts. It was :
"As I understood the Secretary of State in his
statement, the control of the High Court over
the Subordinate judges in civil matters has to
be as complete as possible and maintained. Is
that so ?" The answer was, "Yes". (No. 7937).
The recommendations of the Joint Committee
also followed the same objective. In the
report (paragraph 337 p. 201) the following
observations were made :
"337. Necessity for securing independence of
subordinate judiciary.
by the Crown and their independence is secure;
but appointments to the Subordinate Judiciary
must necessarily be made by authorities in
India who will also exercise a certain measure
of control over the Judges after appointment,
especially in the matter of promotion and
posting. We have been greatly impressed by
the mischiefs which have resulted elsewhere
from a system under which promotion from grade
to grade in a judicial hierarchy is in the
hands of a Minister exposed
7 84
to pressure from members of a popularly
elected Legislature. Nothing is more likely
to sap the independence of a magistrate than
the knowledge that his career depends upon the
favour of a Minister; and recent examples (not
in India) have shown very clearly the pressure
which may be exerted upon a magistracy thus
situated by men who are known, or believed, to
have the means of bringing influence to bear
upon a Minister. It is the Subordinate
Judiciary in India who are brought most
closely into contact with the people, and it
is no less important, perhaps indeed even more
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 12 of 16
important, that their independence should be
placed beyond question than in the case of the
superior Judges.
As a result, when the Government of India Act 1935 was
passed it contained special provisions (sections 254-256
already quoted) with regard to District Judges and the
subordinate judiciary. It will be noticed that there was no
immediate attempt to put the subordinate criminal magistracy
under the High Courts but the posting and promotion and
grant of leave of persons belonging to the subordinate
judicial service of a Province was put in the hands of High
Court though there was right of appeal to any authority
named in the rules and the High Courts were asked not to act
except in accordance with the conditions of the service
prescribed by the Rules. As regards the District Judges the
posting and promotions of a District Judge was to be made by
the Governor of the Province exercising his individual
judgment and the High Court was to be consulted before a
recommendation to the making of such an appointment was
submitted to the Governor. Since s. 240 of the Government
of India Act, 1935 provided that a civil servant was not to
be dismissed by an authority subordinate to that which
appointed him, the Governor was also the dismissing
authority. The Government of India Act, 1935 was silent
about the control over the District Judge and the
subordinate judicial services. The administrative control
of the High Court under s. 224 over the courts subordinate
to it extended only to the enumerated topics and to
superintendence over them. The independence of the
subordinate judiciary and of the District Judges was thus
assured to a certain extent, but not quite.
When the Constitution was being drafted the advance made by
the 1935 Act was unfortunately lost sight of. The draft
Constitution made no mention of the special provisions, not
even similar to those made by the Government of India Act,
1935,
785
in respect of the subordinate judiciary. If that had
remained, the judicial services would have come under Part
XIV dealing with the services in India. An amendment,
fortunately, was accepted and led to the inclusion of Arts.
233 to 237. These articles were not placed in the Chapter
on services but immediately after the provisions in regard
to the High Courts. The articles went a little further than
the corresponding sections of the Government of India Act.
They vested the "control" of the district courts and the
courts subordinate thereto in the High Courts and the main
question is what is meant by the word "control". The High
Court has held that the word "control" means not only a
general superintendence of the working of the courts but
includes disciplinary control of the presiding judges, that
is to say, the District Judge and judges subordinate to him.
It is this conclusion which is challenged before us on
various grounds.
Mr. B. Sen appearing for the West Bengal Government contends
that the word "control" must be given a restricted meaning
He deduces this (a) on a suggested reading of Art. 235
itself and (b) on a comparison of the provisions of Chapter
VI with those of Part XIV of the Constitution. We shall
examine these two arguments separately as they admit of
separate treatment. The first contention is that "control"
means only control of the day to day working of the courts
and emphasis is laid on the words of Art. 235 "district
courts" and "courts subordinate thereto". It is pointed out
that the expressions "district judge" and "judges
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 13 of 16
subordinate to him are not used. It is submitted that if
the incumbents were mentioned control might have meant
disciplinary control but not when the word "court" is used.
Lastly, it is contended that conditions of service are
outside "control" envisaged by Art. 235 because the
conditions of service are to be determined by the Governor
in the case of the District Judge and in the case of judges
subordinate to the District Judge by the Rules made by the
Governor in that behalf after consultation with the State
Public Service Commission and with the High Court.
We do not accept this construction. The word "control" is
not defined in the Constitution at all. In Part XIV which
deals with Services under the Union and the States the words
"disciplinary control" or "disciplinary jurisdiction" have
not at all been used. It is not to be thought that
disciplinary jurisdiction of services is not contemplated.
In the context the word "control" must, in our judgment,
include disciplinary jurisdiction. Indeed. L8Sup.C1/65 -7
786
the word may be said to be used as a term of art because the
Civil Services (Classification Control and Appeal) Rules
used the word "control" and the only rules which can
legitimately come under the word "control" are the
Disciplinary Rules. Further as we have already shown, the
history which lies behin the enactment of these articles
indicate that "control" was vested in the High Court to
effectuate a purpose, namely, the securing of the
independence of the subordinate judiciary and unless it
included disciplinary control as well the very object would
be frustrated. This aid to construction is admissible
because to find out the meaning of a law, recourse may
legitimately be had to the prior state of the law, the
evil sought to be removed and the process by which the law
was evolved. The word "control", as we have seen, was used
for the first time in the Constitution and it is accompanied
by the word "vest" which is a strong word. It shows that
the High Court is made the sole custodian of the control
over the judiciary. Control, therefore, is not merely the
power to arrange the day to day working of the court but
contemplates disciplinary jurisdiction over the presiding
Judge. Art. 227 gives to the High Court superintendence
over these court--, and enables the High Court to call for
returns etc. The word " control" in Art. 235 must have a
different content. It includes something in addition to
mere superintendence. It is control over the conduct and
discipline of the judges. This conclusion is further
strengthened by two other indications pointing clearly in
the same direction. The first is that the order of the High
Court is made subject to an appeal if so provided in the law
regulating the conditions of service and this necessarily
indicates an order passed in disciplinary jurisdiction.
Secondly, the words are that the High Court shall "deal"
with the judge in accordance with his rules of service and
the word "deal" also points to disciplinary and not mere
administrative jurisdiction.
Articles 233 and 235 make a mention of two distinct powers
first is power of appointments of persons, their postings
and promotion and the other is power of control. In the
case of the District Judges, appointments of persons to be
and posting and promotion are to be made by the Governor but
the control over the District Judge is of the High Court.
We are not impressed by the argument that the term used is
"district court" because the rest of the article clearly
indicates that the word "court" is used compendiously to
denote not only the court proper but also the presiding
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 14 of 16
Judge. The latter part of Art. 235 talks of the man who
holds the office. In the case of the judicial service
subordinate to the District judge the appointment has to be
made
7 87
by the Governor in accordance with the rules to be framed
after consultation with the State Public Service Commission
and the High Court but the power of posting, promotion and
grant of leave and the control of the courts are vested in
the High Court. What is vested includes disciplinary
jurisdiction. Control is useless if it is not accompanied
by disciplinary powers. It is not to be expected that the
High Court would run to the Government or the Governor in
every case of indiscretion however small and which may not
even require the punishment of dismissal or removal. These
articles go to show that by vesting "control" in the High
Court the independence of the subordinate judiciary was in
view. This was partly achieved in the Government of India
Act, 1935 but it was given effect to fully by the drafters
of the present Constitution. This construction is also in
accord with the Directive Principles in Art. 50 of the
Constitution which reads :
"50. The State shall take steps to separate the judiciary
from the executive in the public services of the State".
Mr. Sen next argues that Arts. 309 to 311 (particularly Art.
311) gave a clue to the meaning of the word "control". The
argument is that the legislation regarding services of the
State falls within the jurisdiction of the State Legislature
and Art. 309 gives the power to the State Legislature to
regulate the recruitment and conditions of service of
persons appointed to public services and posts in connection
with the affairs of the State. This is perhaps true. But
Mr. Sen seems to make no distinction between lelegislative
and executive powers. Under Art. 162 the power of the
Executive of the State is coextensive with that of the
Legislature of the State but all that is subject to the
other provisions of the Constitution. That the Legislature
has the power to make laws relating to the services does not
show that the Executive enjoys corresponding executive power
if the Constitution indicates otherwise. Art. 310 does no
more than state the tenure of the office of the persons
serving the Union or the State. That has no bearing upon
the present dispute. Art. 311 is, therefore, the only
article which has relevance. That article reads as follows
:-
"311. Dismissal, removal or reduction in rank
of persons employed in civil capacities under
the Union or a State.
(1) No person who is a member of a civil
service of the Union or an all-India service
or a civil service of
788
the State or holds a civil post under the
Union or a State shall be dismissed or removed
by an authority subordinate to that by which
he was appointed.
(2) No such person as aforesaid shall be
dismissed or removed or reduced in rank until
he has been given a reasonable opportunity of
showing cause against the action proposed to
be taken in regard to him
Provided that this clause shall not apply-
(a) where a person is dismissed or removed
or reduced in rank on the ground of conduct
which has led to his conviction on a criminal
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 15 of 16
charge;
(b) where an authority empowered to dismiss
or remove a person or to reduce him in rank is
satisfied that for some reason, to be recorded
by that authority in writing, it is not
reasonably practicable to give to that person
an opportunity of showing cause; or
(c) where the President or Governor, as the
case may be, is satisfied that in the interest
of the security of the State it is not
expedient to give to that person such an
opportunity.
(3) If any question arises whether it is
reasonably practicable to give to any person
an opportunity of showing cause under clause
(2), the decision thereon of the authority
empowered to dismiss or remove such person or
to reduce him in rank, as the case may be,
shall be final."
Mr. Sen argues somewhat syllogistically as follows : Under
clause (1) of the Article no person in the service of the
Union or the State can be dismissed or removed by an
authority subordinate to that by which he is appointed.
Under cl. (2) no such person can be dismissed or removed or
reduced in rank until he has been given a reasonable
opportunity of showing cause. Reading the above with Arts.
233 and 234 he contends, and rightly, that a District Judge
or a Judge subordinate to the District Judge cannot be
dismissed or removed by any authority other than the
Governor. Mr. Sen argues that this power of the Governor
determines that the enquiry must be made by or under the
directions of the Governor or the Government To lend support
to this contention Mr. Sen draws pointed attention to
provisos (b) and (c) to cl. (2). He says that by reason of
789
proviso (b), cl. (2) does not apply if the authority
empowered to dismiss or remove a person or to reduce him in
rank is satisfied that it is not reasonably practicable to
give to that person an opportunity of showing cause and
under cl. (3) the decision of that authority is made final.
Again, by the proviso (c), says he, the Governor may
dispense with the enquiry altogether if he is satisfied that
in the interest of the security of the State it is not
expedient to give to any person an opportunity of showing
cause. Mr. Sen contends that as the Governor alone can
appoint or dismiss or remove District Judges and as he alone
can decide whether, for any of the two reasons mentioned in
provisos (b) and (c) an opportunity to a District Judge of
showing cause against the charges leveled against him shall
be denied, the Governor alone can initiate enquiries and
cause them to be held and the High Court cannot claim to
hold them. In this way, he contends, the extent of control
exercisable by the High Courts under Art. 235 must be so cut
down as to keep disciplinary jurisdiction out.
This argument was not presented in the High Court and does
credit to the ingenuity of Mr. Sen but it is fallacious.
That the Governor appoints District Judges and the Governor
alone can dismiss or remove them goes without saying. That
does not impinge upon the control of the High Court. It
only means that the High Court cannot appoint or dismiss or
remove District Judges. In the same way the High Court
cannot use the special jurisdiction conferred by the two
provisos. The High Court cannot decide that it is not
reasonably practicable to give a District Judge an
opportunity of showing cause or that in the interest of the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 16 of 16
security of the State it is not expedient to give such an
opportunity. This the Governor alone can decide. That
certain powers are to be exercised by the Governor and not
by the High Court does not necessarily take away other
powers from the High Courts. The provisos can be given
their full effect without giving rise to other implications.
It is obvious that if a case arose for the exercise of the
special powers under the two provisos, the High Court must
leave the matter to the Governor. In this connection we may
incidentally add that we have no doubt that in exercising
these special powers in relation to inquiries against
District Judges, the Governor will always have regard to the
opinion of the High Court in the matter. This will be so
whoever be the inquiring authority in the State. But this
does not lead to the further conclusion that the High Court
must not hold the enquiry any more than that the Governor
should personally hold the enquiry.
790
There is, therefore, nothing in Art. 311 which compels the A
conclusion that the High Court is ousted of the jurisdiction
to hold the enquiry if Art. 235 vested such a power in it.
In our judgment, the control which is vested in the High
Court is a complete control subject only to the power of the
Governor in the matter of appointment (including dismissal
and removal) and posting and promotion of District Judges.
Within the exercise of the control vested in the High Court,
the High Court can hold enquiries, impose punishments other
than dismissal or removal, subject however to the conditions
of service, to a right of appeal if granted by the
conditions of service, and to the giving of an opportunity
of showing cause as required by cl. (2) of Art. 311 unless
such opportunity is dispensed with by the Governor acting
under the provisos (b) and (c) to that clause. The High
Court alone could have held the enquiry in this case. To
hold otherwise will be to reverse the policy which has moved
determinedly in this direction.
The High Court was thus right in its conclusions. The
appeal fails and is dismissed. It is clear that the conduct
of Bagchi may not now be inquired into but that is a result
which we can only regret. In the circumstances we make no
order about costs.
Appeal dismissed.
791