Full Judgment Text
1
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 7400 OF 2013
UNION OF INDIA & ORS. … APPELLANTS
VERSUS
MAJOR GENERAL SHRI KANT SHARMA & ANR. … RESPONDENTS
WITH
CIVIL APPEAL NO.7338 OF 2013,
CIVIL APPEAL NOS.7375-7376 OF 2013,
CIVIL APPEAL NO.7399 OF 2013,
CIVIL APPEAL NO.9388 OF 2013,
CIVIL APPEAL NO.9389 OF 2013 AND
CIVIL APPEAL NO.96 OF 2014.
J U D G M E N T
SUDHANSU JYOTI MUKHOPADHAYA, J
JUDGMENT
In these appeals the question raised is whether the right of
appeal under Section 30 of the Armed Forces Tribunal Act, 2007
(hereinafter referred to as the ‘Áct’), against an order of Armed
Forces Tribunal (hereinafter referred to as the ‘Tribunal’) with
the leave of the Tribunal under Section 31 of the Act or leave
granted by the Supreme Court, or bar of leave to appeal before the
Supreme Court under Article 136(2) of the Constitution of India,
will bar the jurisdiction of the High Court under Article 226 of
the Constitution of India regarding matters related to Armed
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Forces.
Union of India and others are the appellants in all these
appeals except in C.A.No.7338, C.A.No. 7399 of 2013 and
C.A.No.96/2014 wherein they are the respondents. The respondents
in all these appeals except the three mentioned above are-Army
Personnel who moved before the Tribunal for adjudication or trial
of disputes and complaints with respect to condition of service.
Having not granted relief, the Army personnel assailed the order
passed by the Tribunal before the respective High Courts under
Article 226 of the Constitution. The appellant in C.A.No.7338 of
2013 on being aggrieved by the order passed by the Armed Forces
Tribunal, Regional Bench, Chennai challenged the same before the
High Court of Judicature of Andhra Pradesh at Hyderabad. In the
cases in hand except C.A.No.7338 of 2013 and C.A.No.96 of 2014 the
High Court entertained the writ petitions and adjudicated the
disputes. The High Court having granted relief after reversing the
order of Tribunal, the Union of India has challenged the same. In
JUDGMENT
C.A.No.7338 of 2013 and C.A.No.96 of 2014, the appellants-Army
Personnel have challenged the orders by which High Courts refused
to entertain their writ petitions. In C.A. No. 7399 of 2013, the
appellant-Army Personnel has challenged the order of Delhi High
Court allowing the writ petition of respondent No.2 therein.
2. At the outset, in all the writ petitions preliminary objection
was raised on behalf of the Union of India as to the
maintainability of the writ petition on the ground that against
the orders impugned a remedy of appeal to the Supreme Court is
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provided under Section 30 of the Armed Forces Tribunal Act, 2007.
3. Learned counsel appearing on behalf of the Union of India
submitted that the High Court cannot entertain writ petitions
under Article 226 of the Constitution of India contrary to the law
enacted by the Parliament being the Armed Forces Tribunal, 2007
which is a special enactment exclusively provided for an appellate
remedy by way of leave before this Court.
Further, according to learned counsel for the Union of India
as none of the respondents raised any issue of jurisdiction of the
Tribunal and it was essentially a challenge to the order of the
Armed Forces Tribunal only on merits. Therefore, the High Court
was not correct in entertaining the writ petitions under Article
226 of the Constitution against the well considered and reasoned
order passed by the Tribunal.
4. Col. A.D. Nargolkar appeared in person made the following
submissions:
(i) The power of judicial review under Article 226 and
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227 of the Constitution is an inviolable part of its basic
structures. This power cannot be ousted by an Act of
Parliament i.e. the Armed Forces Tribunal Act, 2007.
(ii) Section 14 of the Act itself provides for judicial
review by the High Court under Article 226 and 227 of the
Constitution. There exists clear and recorded legislative
intent behind the specific provisions.
(iii) Article 227(4) of the Constitution does not exclude
the jurisdiction of the High Court over the Armed Forces
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Tribunal as no such Tribunal existed when Article 227(4) of
the Constitution was substituted.
Similar submissions were made by the learned Senior Counsel
for the respondent-Army Personnel.
5. For the determination of the present issue it is necessary to
refer the relevant provisions of the Armed Forces Tribunal Act,
2007, the power of the High Court under Sections 226 and 227 of
the Constitution, and the power of Supreme Court under Articles 32
and 136 of the Constitution.
6. The Armed Forces Tribunal Act, 2007 has been enacted to
provide for adjudication or trial by Armed Forces Tribunal of
disputes and complaints with respect to commission, appointments,
enrolment and conditions of service in respect of persons subject
to the Army Act, 1950, the Navy Act, 1957 and the Air Force At,
1950 and also to provide for appeals arising out of orders,
findings or sentences of Courts-Martial held under the said Acts
and for matters connected therewith or incidental thereto.
JUDGMENT
7. As per Section 14 of the Act, the Armed Forces Tribunal has
been established by the Central Government to exercise the
jurisdiction, powers and authority conferred on it by the said
Act. Section 14 specifies the jurisdiction, powers and authority
of the Tribunal in relation to service matters as follows:
“Section 14. Jurisdiction, powers and authority
in service matters.- (1) Save as otherwise
expressly provided in this Act, the Tribunal shall
exercise, on and from the appointed day, all the
jurisdiction, powers and authority, exercisable
immediately before that day by all courts (except
the Supreme Court or a High Court exercising
jurisdiction under articles 226 and 227 of the
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Constitution) in relation to all service matters.
(2) Subject to the other provisions of this
Act, a person aggrieved by an order pertaining to
any service matter may make an application to the
Tribunal in such form and accompanied by such
documents or other evidence and on payment of such
fee as may be prescribed.
(3) On receipt of an application relating to
service matters, the Tribunal shall, if satisfied
after due inquiry, as it may deem necessary, that
it is fit for adjudication by it, admit such
application; but where the Tribunal is not so
satisfied, it may dismiss the application after
recording its reasons in writing.
(4) For the purpose of adjudicating an
application, the Tribunal shall have the same
powers as are vested in a Civil Court under the
Code of Civil Procedure, 1908, (5 of 1908) while
trying a suit in respect of the following matters,
namely—
(a) summoning and enforcing the attendance
of any person and examining him on oath;
(b) requiring the discovery and production of
documents;
(c) receiving evidence on affidavits;
(d) subject to the provisions of sections 123
and 124 of the Indian Evidence Act, 1872, (1
of 1872) requisitioning any public record or
document or copy of such record or document
from any office;
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(e) issuing commissions for the examination
of witnesses or documents;
(f) reviewing its decisions;
(g) dismissing an application for default or
deciding it exparte;
(h) setting aside any order of dismissal of any
application for default or any order passed
by it exparte; and
(i) any other matter which may be prescribed by
the Central Government.
(5) The Tribunal shall decide both questions of
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law and facts that may be raised before it.”
It is clear that in relation to service matters the Tribunal
has been empowered to exercise the jurisdiction, powers and
authority, exercisable by all the Courts except the power of
Supreme Court or a High Court exercising jurisdiction under
Section 226 and 227 of the Constitution.
8. Section 15 specifies the jurisdiction, powers and authority to
be exercised by the Tribunal relating to matters of appeal against
the Court-Martial. The said Section reads as fellows:
15. Jurisdiction, powers and authority
“Section
in matters of appeal against court-martial.- (1)
Save as otherwise expressly provided in this Act,
the Tribunal shall exercise, on and from the
appointed day, all the jurisdiction, powers and
authority exercisable under this Act in relation to
appeal against any order, decision, finding or
sentence passed by a court martial or any matter
connected therewith or incidental therto.
(2) Any person aggrieved by an order,
decision, finding or sentence passed by a court
martial may prefer an appeal in such form,
manner and within such time as may be
prescribed.
JUDGMENT
(3) The Tribunal shall have power to grant
bail to any person accused of an offence and in
military custody, with or without any
conditions which it considers necessary:
Provided that no accused person shall be so
released if there appears reasonable ground for
believing that he has been guilty of an offence
punishable with death or imprisonment for life.
(4) The Tribunal shall allow an appeal
against conviction by a court martial where –
(a) the finding of the court martial is
legally not sustainable due to any
reason whatsoever; or
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(b) the finding involves wrong decision on
a question of law; or
(c) there was a material irregularity in
the course of the trial resulting in
miscarriage of justice,
but, in any other case, may dismiss the appeal
where the Tribunal considers that no
miscarriage of justice is likely to be caused
or has actually resulted to the appellant:
Provided that no order dismissing the appeal
by the Tribunal shall be passed unless such
order is made after recording reasons therefor
in writing.
(5) The Tribunal may allow an appeal against
conviction, and pass appropriate order thereon.
(6) Notwithstanding anything contained in
the foregoing provisions of this section, the
Tribunal shall have the power to—
(a) substitute for the findings of the
court martial, a finding of guilty for
any other offence for which the offender
could have been lawfully found guilty by
the court martial and pass a sentence
afresh for the offence specified or
involved in such findings under the
provisions of the Army Act, 1950 (46 of
1950) or the Navy Act, 1957 (62 of 1957)
or the Air Force Act, 1950, (45 of 1950)
as the case may be; or
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(b) if sentence is found to be excessive,
illegal or unjust, the Tribunal may—
(j) remit the whole or any part of the
sentence, with or without conditions;
(ii) mitigate the punishment awarded;
(iii) commute such punishment to any
lesser punishment or punishments
mentioned in the Army Act, 1950, (46 of
1950) the Navy Act, 1957 (62 of 1957) and
the Air Force Act, 1950, (45 of 1950) as
the case may be;
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(c) enhance the sentence awarded by a court
-martial:
Provided that no such sentence shall be
enhanced unless the appellant has been given
an opportunity of being heard;
(d) release the appellant, if sentenced to
imprisonment, on parole with or without
conditions;
(d) suspend a sentence of imprisonment;
(e) pass any other order as it may think
appropriate.
(7) Notwithstanding any other provisions in
this Act, for the purposes of this section, the
Tribunal shall be deemed to be a criminal court
for the purposes of sections 175, 178, 179,
180, 193, 195, 196 or 228 (45 of 1860) of the
Indian Penal Code and Chapter XXVI of the Code
of Criminal Procedure, 1973. (2 of 1974).”
Sub-section (2) of Section 15 specifies the right of any
person to prefer an appeal against order, decision, finding or
sentence passed by a Court-Martial.
9. Chapter V of the Act relates to appeal. Section 30 which
JUDGMENT
provides for an appeal to the Supreme Court and Section 31 deals
with leave to appeal. The said Sections read as under:
“Section 30. Appeal to Supreme Court :-(1)
Subject to the provisions of section 31, an appeal
shall lie to the Supreme Court against the final
decision or order of the Tribunal (other than an
order passed under section 19):
Provided that such appeal is preferred within a
period of ninety days of the said decision or
order:
Provided further that there shall be no appeal
against an interlocutory order of the Tribunal.
(2) An appeal shall lie to the Supreme Court as
of right from any order or decision of the Tribunal
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in the exercise of its jurisdiction to punish for
contempt: .
Provided that an appeal under this sub-section
shall be filed in the Supreme Court within sixty
days from the date of the order appealed against.
(3) Pending any appeal under sub-section (2),
the Supreme Court may order that—
(a) the execution of the punishment or the
order appealed against be suspended; or
(b) if the appellant is in confinement, he be
released on bail:
Provided that where an appellant satisfies the
Tribunal that he intends to prefer an appeal, the
Tribunal may also exercise any of the powers
conferred under clause (a) or clause (b), as the
case may be.
Section 31. Leave to appeal.- (1) An appeal to
the Supreme Court shall lie with the leave of the
Tribunal; and such leave shall not be granted
unless it is certified by the Tribunal that a point
of law of general public importance is involved in
the decision, or it appears to the Supreme Court
that the point is one which ought to be considered
by that Court.
(2) An application to the Tribunal for leave to
appeal to the Supreme Court shall be made within a
period of thirty days beginning with the date of
the decision of the Tribunal and an application to
the Supreme Court for leave shall be made within a
period of thirty days beginning with the date on
which the application for leave is refused by the
Tribunal.
JUDGMENT
(3) An appeal shall be treated as pending until
any application for leave to appeal is disposed
of and if leave to appeal is granted, until the
appeal is disposed of; and an application for
leave to appeal shall be treated as disposed of
at the expiration of the time within which it
might have been made, but it is not made within
that time.”
10. Section 32 empowers the Supreme Court to condone the delay
i.e. to extend the time within which an appeal may be preferred by
the person to the Court under Section 30 or sub-section (2) or
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Section 31. The said Section reads as follows:
“Section 32.Condonation.- The Supreme Court
may, upon an application made at any time by
the appellant, extend the time within which an
appeal may be preferred by him to that Court
under section 30 or sub-section (2) of section
31.”
11. Section 33 excludes the jurisdiction of Civil Courts. Section
34 deals with transfer of pending cases before any court including
a High Court or other authority immediately before the date of
establishment of the Tribunal, the cause of action of which would
have been within the jurisdiction of Tribunal. Sections 33 and 34
read as under:
“Section 33. Exclusion of jurisdiction of civil
courts.- On and from the date from which any
jurisdiction, powers and authority becomes
exercisable by the Tribunal in relation-to service
matters under this Act, no Civil Court shall have,
or be entitled to exercise, such jurisdiction,
power or authority in relation to those service
matters.
34. Transfer of pending cases.- (1) Every suit, or
other proceeding pending before any court including
a High Court or other authority immediately before
the date of establishment of the Tribunal under
this Act, being a suit or proceeding the cause of
action whereon it is based, is such that it would
have been within the jurisdiction of the Tribunal,
if it had arisen after such establishment within
the jurisdiction of such Tribunal, stand
transferred on that date to such Tribunal.
(2) Where any suit, or other proceeding stands
transferred from any court including a High
Court or other authority to the Tribunal under
sub-section (1),—
JUDGMENT
(a) the court or other authority shall, as
soon as may be, after such transfer,
forward the records of such suit, or
other proceeding to the Tribunal;
(b) the Tribunal may, on receipt of such
records, proceed to deal with such
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suit, or other proceeding, so far as
may be, in the same’ manner as in the
case of an application made under sub-
section (2) of section 14, from the
stage which was reached before such
transfer or from any earlier stage or
de novo as the Tribunal may deem fit.”
12. A plain reading of the above provisions shows:
i A remedy of appeal to Supreme Court against any
final order passed by the Tribunal under Section 30
with the leave of the Tribunal is provided under
Section 31 of the Act.
ii In case leave is refused by the Tribunal, an
application to the Supreme Court for leave can be made
as provided under sub-section (1) and (2) of Section
31 of the Act.
iii Against any order or decision of the Tribunal made
under Section 19 in exercise of its jurisdiction to
punish for contempt, an appeal under sub-section (2)
JUDGMENT
of Section 30 lies to the Supreme Court as of right.
Section 33 excludes the jurisdiction of the Civil Courts and
not the High Court under Article 226 and 227. However, Section 34
relates to transfer of pending cases, suits and cases pending in
other courts including the High Court. The suit pending before any
Court or High Court may stand transferred if the cause of action
comes under the jurisdiction of the Arms Forces Tribunal Act but
it does not affect the power of the High Court under Section 226
and 227 of the Constitution.
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th
13. The Parliamentary 10 Standing Committee for Defence in May,
2006 deliberated on the proposed Section 30 and 31 of the Act.
Chapter XIV of the recorded deliberations provides insight into
the legislative intent and replies/advice of the Law Ministry,
relevant portion of which is reproduced below:
“ CHAPTER XIV
CLAUSE 30 : JURISDICTION OF TRIBUNAL AND HIGH COURT
IN MATTERS RELATING TO APPEAL
84. Clause 30 provides:-
1. Subject to the provision of section 31, an appeal shall
lie to the Supreme Court against the final decision or
order of the Tribunal (other than an order passed under
section 19):
Provided that such appeal is preferred within a period of
ninety days of the said decision or order.
Provided further that there shall be no appeal against an
interlocutory order of the Tribunal.
2. An appeal shall lie to the Supreme Court as of right
from any order or decisions of the Tribunal in the exercise
of its jurisdiction to punish for contempt.
Provided that an appeal under this sub-section shall be
filed in the Supreme Court within sixty days from the date
of the order appealed against.
3. Pending any appeal under sub-section (2), the Supreme
Court may order that:-
(a) the execution of the punishment or the order appealed
against be suspended;
(b) if the appellant is in confinement, he be released on
bail;
Provided that where an appellant satisfies the Tribunal
that he intends to prefer an appeal, the Tribunal may also
exercise any of the powers conferred under clause (a) or
clause (b), as the case may be.
85. The Committee enquired about the nature of the proposed
Tribunal, whether it would be a judicial, quasi judicial
body in the line of Central Administrative Tribunal, the
Ministry replied:-
“Since the Armed Forces Tribunal would be dealing with
offences,legally awardable punishments and termination of
service etc. and the Tribunal is being armed with the
powers of contempt, it would be a judicial body. It would
be a permanent Tribunal and a Court of record.”
86. When Committee asked, whether appeal would be preferred
in High Courts or Supreme Court, the Ministry stated:
“Clause 30 of the Armed Forces Tribunal Bill, 2005 provides
that an appeal against the final decision or order of Armed
JUDGMENT
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Forces Tribunal shall lie to the Supreme Court. Under the
Constitution, the power of superintendence of High Court is
already excluded against a Court Martial verdict.”
87. On a specific query to the representatives of the
Ministry of Law & Justice, on the issue of appeal against
the order of the Tribunal, they stated:-
“In a case, L. Chandrakumar’s case, which was relating
to the Central Administrative Tribunal, which was
established by an Act of Parliament, similar
provisions were there where an appeal against the
orders of the Central Administrative Tribunal was
preferred to the Supreme Court but for some time it
was entertained by the Supreme Court. But later on,
subsequently in L. Chandrakumar’s case, the Supreme
Court said that the powers of the High Court under
articles 226 and 227 cannot be taken away by an Act of
Parliament. Thus, you know again from the orders of
Central Administrative Tribunal, we have started
preferring appeals to the High Court under article
226.”
88. They further supplemented:
“It is not only in one case but also subsequently in a
number of cases, the Supreme Court reiterated that
principle. Many High Courts have reiterated that
principle. When in another Bill, that is, National Tax
Tribunal was being processed in this Committee Room by
another Committee, there also many hon. Members of the
Standing Committee said that in view of L.
Chandrakumar’s case, you cannot have a touch tribunal
from which you can directly go to the Supreme Court
and we had accede that before that Committee tha
article 226 is still there with the High Court. The
minute you abolish article 226, then it will be
treated by the Supreme Court as a violation of the
essential characteristics of the basic structure of
the Constitution, which is a limitation even on the
power of Parliament to amend the Constitution.”
89. When the Committee asked the Ministry of Law &
Justice regarding possible solution of it, they stated
that:
“We have processed the Bill. In the Bill we have taken
the precaution that the Chairman of the Tribunal
should be a retired judge or a sitting judge of the
Supreme Court. If the Chairman of the Tribunal himself
is a Supreme Court judge, then you know the High
Courts are slightly hesitant in interfering with the
judgment.
That is only thing but if a judge finds that there is
a Constitutional violation of certain fundamental
rights or there is a gross arbitrariness in an order
of the Tribunal, then it will exercise its
JUDGMENT
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jurisdiction under article 226.”
In this connection, the Ministry of Defence in a written
note stated:
“The proposed Armed Forces Tribunal Bill, 2005 does
not envisage a situation where an accused can approach
the High Court in an appeal against the order of the
Tribunal. There can be no equation between the High
Court and any other Tribunal. On the other hand,
analogy can be drawn between the CAT and the proposed
Armed Forces Tribunal. In CAT, single member also
constitutes a Bench [section 5(6)]. However, in the
Armed Forces Tribunal, the minimum number of members
to constitute a Bench is two. Further, as opposed to
the CAT where the Chairperson is a serving or retired
High Court judge, the Chairperson of the Armed Forces
Tribunal is a retired Supreme Court Judge or retired
Chief Justice of the High Court. Further Article
227(iv) of the Constitution excludes the power of
superintendence of High Courts over any court or
Tribunal constituted by or under any law relating to
the Armed Forces. Therefore, an accused cannot go to
the High Court in appeal against the order of the
Armed Forces Tribunal.”
90. The Committee note that clause 30 provides that subject
to provisions of section 31, an appeal shall lie to Supreme
Court against the final decision or order of the Tribunal.
The Committee, however, are given to understand that in the
case of L. Chanderkumar, where appeal against the order of
the Central Administrative Tribunal was preferred to
Supreme Court, the Court stated that powers of the High
Court under Articles 226 and 227 cannot be taken away by an
Act of Parliament. The Committee are of the view that the
appeal against the Tribunal should be preferred as per the
provisions of the Constitution.
NEW DELHI; BALASAHEB VIKHE PATIL,
16 May, 2006 Chairman,
26 Vaisakha, 1928 (Saka)Standing Committee on Defence.”
JUDGMENT
14. Therefore, it is clear from the scheme of the Act that
jurisdiction of the Tribunal constituted under the Armed Forces
Tribunal Act is in substitution of the jurisdiction of Civil Court
and the High Court so far as it relates to suit relating to
condition of service of the persons subject to Army Act, 1950, the
Navy Act, 1957 and the Air Force Act, 1950, which are special laws
enacted by the Parliament by virtue of exclusive legislative power
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vested under Article 246 of the Constitution of India read with
Entries 1 & 2 of List I of the Seventh Schedule.
15. Constitution of India
In this context, it is also necessary to notice Articles 32
and 33 of the Constitution. Article 32 falls under Chapter III of
the Constitution which deals with fundamental right. The said
article guarantees the right to move before the Supreme Court by
appropriate proceedings for the enforcement of the fundamental
rights conferred by the Part III. Article 32 reads as follows:
“Article 32. Remedies for enforcement of rights
conferred by this Part .—(1) The right to move the
Supreme Court by appropriate proceedings for the
enforcement of the rights conferred by this Part is
guaranteed.
(2) The Supreme Court shall have power to issue
directions or orders or writs, including writs in
the nature of habeas corpus, mandamus, prohibition,
quo warranto and certiorari, whichever may be
appropriate, for the enforcement of any of the
rights conferred by this Part.
(3) Without prejudice to the powers conferred on
the Supreme Court by clauses (1) and (2),
Parliament may by law empower any other court to
exercise within the local limits of its
jurisdiction all or any of the powers exercisable
by the Supreme Court under clause (2).
JUDGMENT
(4) The right guaranteed by this article
shall not be suspended except as otherwise
provided for by this Constitution.”
16. Article 33 empowers the Parliament to restrict or abrogate the
application of fundamental rights in relation to Armed Forces,
Para Military Forces, the Police etc. (refer: Ous Kutilingal
Achudan Nair vs.Union of India, (1976) 2 SCC 780 ). The said
article reads as follows:
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“Article 33. Power of Parliament to modify the
rights conferred by this Part in their application
to Forces, etc .—Parliament may, by law, determine
to what extent any of the rights conferred by this
Part shall, in their application to,—
(a) the members of the Armed Forces; or
(b) the members of the Forces charged with
the maintenance of public order; or
(c) persons employed in any bureau or other
organisation established by the State
for purposes of intelligence or counter
intelligence; or
(d) person employed in, or in connection
with, the telecommunication systems set
up for the purposes of any Force,
bureau or organisation referred to in
clauses (a) to (c),
be restricted or abrogated so as to ensure the
proper discharge of their duties and the
maintenance of discipline among them.”
17. Article 226 empowers High Court to issue prerogative writs.
The said Article reads as under:
“Article 226.Power of High Courts to issue
certain writs.- (1) Notwithstanding anything in
article 32 every High Court shall have power,
throughout the territories in relation to which it
exercises jurisdiction, toissue to any person or
authority, including in appropriate cases, any
Government, within those territories directions,
orders or writs, including 1[writs in the nature of
habeas corpus, mandamus, prohibition, quo warranto
and certiorari, or any of them, for the enforcement
of any of the rights conferred by Part III and for
any other purpose.
JUDGMENT
(2) The power conferred by clause (1) to issue
directions, orders or writs to any Government,
authority or person may also be exercised by any
High Court exercising jurisdiction in relation to
the territories within which the cause of action,
wholly or in part, arises for the exercise of such
power, notwithstanding that the seat of such
Government or authority or the residence of such
person is not within those territories.
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(3) Where any party against whom an interim order,
whether by way of injunction or stay or in any
other manner, is made on, or in any proceedings
relating to, a petition under clause (1), without—
(a) furnishing to such party copies of such
petition and all documents in support of
the plea for such interim order; and
(b) giving such party an opportunity of being
heard, makes an application to the High Court for
the vacation of such order and furnishes a copy of
such application to the party in whose favour such
order has been made or the counsel of such party,
the High Court shall dispose of the application
within a period of two weeks from the date on which
it is received or from the date on which the copy
of such application is so furnished, whichever is
later, or where the High Court is closed on the
last day of that period, before the expiry of the
next day afterwards on which the High Court is
open; and if the application is not so disposed of,
the interim order shall, on the expiry of that
period, or, as the case may be, the expiry of the
said next day, stand vacated.
(4) The power conferred on a High Court by this
article shall not be in derogation of the power
conferred on the Supreme Court by clause (2) of
article 32.”
JUDGMENT
18. Article 227 relates to power of superintendence of High
Courts over all Courts and Tribunals. It reads as follows:
“Article 227. Power of superintendence over all
courts by the High Court.- (1) Every High Court
shall have superintendence over all courts and
tribunals throughout the territories in relation to
which it exercises jurisdiction.
(2) Without prejudice to the generality of the
foregoing provision, the High Court may—
(a) call for returns from such courts;
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(b) make and issue general rules and prescribe
forms for regulating the practice and
proceedings of such courts; and
(c) prescribe forms in which books, entries and
accounts shall be kept by the officers of any such
courts.
(3) The High Court may also settle tables of
fees to be allowed to the sheriff and all clerks
and officers of such courts and to attorneys,
advocates and pleaders practising therein:
Provided that any rules made, forms prescribed
or tables settled under clause (2) or clause (3)
shall not be inconsistent with the provision of any
law for the time being in force, and shall require
the previous approval of the Governor.
(4) Nothing in this article shall be deemed to
confer on a High Court powers of superintendence
over any court or tribunal constituted by or under
any law relating to the Armed Forces.”
19. In this context, it is also necessary to notice Article 136 of
the Constitution which provides special leave to appeal to Supreme
Court:
“ 136.Special leave to appeal by the Supreme
Court.- (1) Notwithstanding anything in this
Chapter, the Supreme Court may, in its discretion,
grant special leave to appeal from any judgment,
decree, determination, sentence or order in any
cause or matter passed or made by any court or
tribunal in the territory of India.
JUDGMENT
(2) Nothing in clause (1) shall apply to any
judgment, determination, sentence or order passed
or made by any court or tribunal constituted by or
under any law relating to the Armed Forces.”
In view of clause (2) of Article 136 which expressly excludes
the judgments or orders passed by any Court or Tribunal
constituted by or under any law relating to Armed Forces, the
Page 18
19
aggrieved persons cannot seek leave under Article 136 of
Constitution of India; to appeal from such judgment or order. But
right to appeal is available under Section 30 with leave to appeal
under Section 31 of the Armed Forces Tribunal Act, 2007.
20. We may also refer to Article 227(4) of the Constitution, which
reads as under:
“ Article 227(4) Nothing in this article shall
be deemed to confer on a High Court powers of
superintendence over any court or tribunal
constituted by or under any law relating to the
Armed Forces.”
Thus, we find that there is a constitutional bar not only
under Article 136(2) but also under Article 227(4) of the
Constitution of India with regard to entertaining any
determination or order passed by any court or Tribunal under law
relating to Armed Forces.
21. Judicial review under Article 32 and 226 is a basic feature of
the Constitution beyond the plea of amendability. While under
Article 32 of the Constitution a person has a right to move before
JUDGMENT
Supreme Court by appropriate proceedings for enforcement of the
rights conferred by Part III of the Constitution, no fundament
right can be claimed by any person to move before the High Court
by appropriate proceedings under Article 226 for enforcement of
the rights conferred by the Constitution or Statute.
22. In L. Chandra kumar vs. Union of India, (1997)3 SCC 261 a
Bench of seven-Judge while dealing with the essential and basic
features of Constitution – power of review and jurisdiction
conferred on the High Court under Article 226/227 and on the
Page 19
20
Supreme Court under Article 32 held as follows:
“75. In Keshav Singh , (1965) 1 SCR 413 while
addressing this issue, Gajendragadkar, C.J. stated
as follows: (SCC at pp. 493-494)
“If the power of the High Courts under Article
226 and the authority of this Court under Article
32 are not subject to any exceptions, then it would
be futile to contend that a citizen cannot move the
High Courts or this Court to invoke their
jurisdiction even in cases where his fundamental
rights have been violated. The existence of
judicial power in that behalf must necessarily and
inevitably postulate the existence of a right in
the citizen to move the Court in that behalf;
otherwise the power conferred on the High Courts
and this Court would be rendered virtually
meaningless. Let it not be forgotten that the
judicial power conferred on the High Courts and
this Court is meant for the protection of the
citizens’ fundamental rights, and so, in the
existence of the said judicial power itself is
necessarily involved the right of the citizen to
appeal to the said power in a proper case.”
(emphasis added)
76. To express our opinion on the issue whether the
power of judicial review vested in the High Courts
and in the Supreme Court under Articles 226/227 and
32 is part of the basic structure of the
Constitution, we must first attempt to understand
what constitutes the basic structure of the
Constitution. The doctrine of basic structure was
(1993 4 SCC
evolved in Kesavananda Bharati case
225). However, as already mentioned, that case did
not lay down that the specific and particular
features mentioned in that judgment alone would
constitute the basic structure of our Constitution.
Indeed, in the judgments of Shelat and Grover, JJ.,
Hegde and Mukherjea, JJ. and Jaganmohan Reddy, J.,
there are specific observations to the effect that
their list of essential features comprising the
basic structure of the Constitution are
illustrative and are not intended to be exhaustive.
, (
In Indira Gandhi case 1975 Supp SCC 1),
Chandrachud, J. held that the proper approach for a
JUDGMENT
Page 20
21
Judge who is confronted with the question whether a
particular facet of the Constitution is part of the
basic structure, is to examine, in each individual
case, the place of the particular feature in the
scheme of our Constitution, its object and purpose,
and the consequences of its denial on the integrity
of our Constitution as a fundamental instrument for
the governance of the country. (supra at pp. 751-
752). This approach was specifically adopted by
Bhagwati, J. in Minerva Mills case [(1980) 3 SCC
625] (at pp. 671-672) and is not regarded as the
definitive test in this field of Constitutional
Law.
77. We find that the various factors mentioned
in the test evolved by Chandrachud, J. have already
been considered by decisions of various Benches of
this Court that have been referred to in the course
of our analysis. From their conclusions, many of
which have been extracted by us in toto, it appears
that this Court has always considered the power of
judicial review vested in the High Courts and in
this Court under Articles 226 and 32 respectively,
enabling legislative action to be subjected to the
scrutiny of superior courts, to be integral to our
constitutional scheme. While several judgments have
made specific references to this aspect
[Gajendragadkar, C.J. in Keshav Singh case, Beg, J.
and Khanna, J. in Kesavananda Bharati
case,
Chandrachud, C.J. and Bhagwati, J. in Minerva
Mills, Chandrachud, C.J. in Fertilizer
Kamgar[(1981) 1 scc 568], K.N. Singh, J. in Delhi
[(1991)4 scc 406]
Judicial Service Assn. , etc.] the
rest have made general observations highlighting
the significance of this feature.”
JUDGMENT
23. In S.N. Mukherjee vs.Union of India, (1990)4 SCC 594, this
Court noticed the special provision in regard to the members of
the Armed Forces in the Constitution of India and held as
follows:
” 42. Before referring to the relevant provisions
of the Act and the Rules it may be mentioned that
the Constitution contains certain special
provisions in regard to members of the Armed
Forces. Article 33 empowers Parliament to make law
Page 21
22
determining the extent to which any of the rights
conferred by Part III shall, in their application
to the members of the Armed Forces be restricted or
abrogated so as to ensure the proper discharge of
their duties and the maintenance of discipline
amongst them. By clause (2) of Article 136 the
appellate jurisdiction of this Court under Article
136 of the Constitution has been excluded in
relation to any judgment, determination, sentence
or order passed or made by any court or tribunal
constituted by or under any law relating to the
Armed Forces. Similarly clause (4) of Article 227
denies to the High Courts the power of
superintendence over any court or tribunal
constituted by or under any law relating to the
Armed Forces. This Court under Article 32 and the
High Courts under Article 226 have, however, the
power of judicial review in respect of proceedings
of courts martial and the proceedings subsequent
thereto and can grant appropriate relief if the
said proceedings have resulted in denial of the
fundamental rights guaranteed under Part III of the
Constitution or if the said proceedings suffer from
a jurisdictional error or any error of law apparent
on the face of the record.”
24. A three-Judge Bench of this Court in R.K. Jain vs. Union of
India & ors., (1993) 4 SCC 119, observed:
“66. In S.P. Sampath Kumar v. Union of India
this Court held that the primary duty of the
judiciary is to interpret the Constitution and the
laws and this would predominantly be a matter fit
to be decided by the judiciary, as judiciary alone
would be possessed of expertise in this field and
secondly the constitutional and legal protection
afforded to the citizen would become illusory, if
it were left to the executive to determine the
legality of its own action. The Constitution has,
therefore, created an independent machinery i.e.
judiciary to resolve disputes, which is vested with
the power of judicial review to determine the
legality of the legislative and executive actions
and to ensure compliance with the requirements of
law on the part of the executive and other
authorities. This function is discharged by the
judiciary by exercising the power of judicial
review which is a most potent weapon in the hands
of the judiciary for maintenance of the rule of
JUDGMENT
Page 22
23
law. The power of judicial review is an integral
part of our constitutional system and without it,
there will be no government of laws and the rule of
law would become a teasing illusion and a promise
of unreality. The judicial review, therefore, is a
basic and essential feature of the Constitution and
it cannot be abrogated without affecting the basic
structure of the Constitution. The basic and
essential feature of judicial review cannot be
dispensed with but it would be within the
competence of Parliament to amend the Constitution
and to provide alternative institutional mechanism
or arrangement for judicial
review, provided it is
no less efficacious than the High Court. It must,
therefore, be read as implicit in the
constitutional scheme that the law excluding the
jurisdiction of the High Court under Articles 226
and 227 permissible under it, must not leave a void
but it must set up another effective institutional
mechanism or authority and vest the power of
judicial review in it which must be equally
effective and efficacious in exercising the power
of judicial review. The tribunal set up under the
Administrative Tribunals Act, 1985 was required to
interpret and apply Articles 14, 15, 16 and 311 in
quite a large number of cases. Therefore, the
personnel manning the administrative tribunal in
their determinations not only require judicial
approach but also knowledge and expertise in that
particular branch of constitutional and
administrative law. The efficacy of the
administrative tribunal and the legal input would
undeniably be more important and sacrificing the
legal input and not giving it sufficient weightage
would definitely impair the efficacy and
effectiveness of the Administrative Tribunal.
Therefore, it was held that an appropriate rule
should be made to recruit the members; and to
consult the Chief Justice of India in recommending
appointment of the Chairman, Vice-Chairman and
Members of the Tribunal and to constitute a
committee presided over by Judge of the Supreme
Court to recruit the members for appointment. In
M.B. Majumdar v. Union of India when the members of
CAT claimed parity of pay and superannuation as is
available to the Judges of the High Court, this
Court held that they are not on a par with the
judges but a separate mechanism created for their
appointment pursuant to Article 323-A of the
Constitution. Therefore, what was meant by this
Court in Sampath Kumar case ratio is that the
JUDGMENT
Page 23
24
tribunals when exercise the power and functions,
the Act created institutional alternative mechanism
or authority to adjudicate the service
disputations. It must be effective and efficacious
to exercise the power of judicial review. This
Court did not appear to have meant that the
tribunals are substitutes of the High Court under
Articles 226 and 227 of the Constitution. J.B.
Chopra v. Union of India merely followed the ratio
of Sampath Kumar.”
25. From the aforesaid decisions of this Court in L. Chandra and
S.N. Mukherjee, we find that the power of judicial review vested
in the High Court under Article 226 is one of the basic essential
features of the Constitution and any legislation including Armed
Forces Act, 2007 cannot override or curtail jurisdiction of the
High Court under Article 226 of the Constitution of India.
26. Basic principle for exercising power under Article 226 of the
Constitution:
In Babubhai Muljibhai Patel vs. Nandlal Khodidas Barot and
others, AIR 1974 SC 2105 this Court held as follows:
JUDGMENT
“ 9..... Exercise of the jurisdiction is no
doubt discretionary, but the discretion must be
exercised on sound judicial principles. When
the petition raises complex questions of fact,
which may for their determination require oral
evidence to be taken, and on that account the
High Court is of the view that the dispute
should not appropriately be tried in a writ
petition, the High Court may decline to try a
petition (See Gunwant Kaur v.Bhatinda
Municipality, AIR 1970 SC 802). If, however,on
consideration of the nature of the controversy,
the High Court decides, as in the present case,
that it should go into a disputed question of
fact and the discretion exercised by the High
Court appears to be sound and in conformity
with judicial principles, this Court would not
interfere in appeal with the order made by the
High Court in this respect.”
Page 24
25
27. In Mafatlal Industries Ltd. and others vs.Union of India and
others, (1997) 5 SCC 536, a nine-Judge Bench of this Court while
considering the Excise Act and Customs Act held that the
jurisdiction of the High Court under Article 226 and this Court
under Article 32 though cannot be circumscribed by the provisions
of the said enactments, they will certainly have due regard to the
legislative intent evidenced by the provisions of the said Acts
and would exercise their jurisdiction consistent with the
provisions of the Act. This Court held:
“108. The discussion in the judgment yields the
following propositions. We may forewarn that these
propositions are set out merely for the sake of
convenient reference and are not supposed to be
exhaustive. In case of any doubt or ambiguity in
these propositions, reference must be had to the
discussion and propositions in the body of the
judgment.
(i)...........While the jurisdiction of the High
Courts under Article 226 — and of this Court under
Article 32 — cannot be circumscribed by the
provisions of the said enactments, they will
certainly have due regard to the legislative intent
evidenced by the
JUDGMENT
provisions of the said Acts and
would exercise their jurisdiction consistent with
the provisions of the Act. The writ petition will
be considered and disposed of in the light of and
in accordance with the provisions of Section 11-B.
This is for the reason that the power under Article
226 has to be exercised to effectuate the rule of
law and not for abrogating it.
Xxx xxx xxx xxx
28. In Kanaiyalal Lalchand and Sachdev and others vs. State of
Maharasthra and others, (2011) 2 SCC 782 , this Court considered
the question of maintainability of the writ petition while an
Page 25
26
alternative remedy is available. This Court upheld the decision of
the Bombay High Court dismissing the writ petition filed by the
appellants therein on the ground of existence of an efficacious
alternative remedy under Section 17 of SARFASI Act and held:
“23. In our opinion, therefore, the High Court
rightly dismissed the petition on the ground that
an efficacious remedy was available to the
appellants under Section 17 of the Act. It is well
settled that ordinarily relief under Articles
226/227 of the Constitution of India is not
available if an efficacious alternative remedy is
available to any aggrieved person. (See Sadhana
Lodh v. National Insurance Co. Ltd., Surya Dev Rai
v. Ram Chander Rai and SBI v. Allied Chemical
7
Laboratories .)
24. In City and Industrial Development Corpn. v.
Dosu Aardeshir Bhiwandiwala this Court had observed
that: (SCC p. 175, para 30)
“30. The Court while exercising its jurisdiction
under Article 226 is duty-bound to consider
whether:
(a) adjudication of the writ petition involves
any complex and disputed questions of facts and
whether they can be satisfactorily resolved;
JUDGMENT
(b) the petition reveals all material facts;
(c) the petitioner has any alternative or
effective remedy for the resolution of the dispute;
(d) the person invoking the jurisdiction is
guilty of unexplained delay and laches;
(e) ex facie barred by any laws of limitation;
(f) grant of relief is against public policy or
barred by any valid law; and host of other
factors.”
29. In Nivedita Sharma vs. Cellular Operators Association of
Page 26
27
India and others, (2011)14 SCC 337 , this Court noticed that when a
statutory forum is created by law for redressal of grievances, a
writ petition should not be entertained ignoring the statutory
dispensation. The Court further noticed the previous decisions of
this Court wherein the Court adverted to the rule of self-
restraint that writ petition will not be entertained if an
effective remedy is available to the aggrieved person as follows:
13. In Titaghur Paper Mills Co. Ltd. v. State of
Orissa this Court observed: (SCC pp. 440-41, para
11)
“11. … It is now well recognised that where a
right or liability is created by a statute which
gives a special remedy for enforcing it, the remedy
provided by that statute only must be availed of.
This rule was stated with great clarity by Willes,
J. in Wolverhampton New Waterworks Co. v.
Hawkesford in the following passage: (ER p. 495)
‘… There are three classes of cases in which a
liability may be established founded upon a
statute. … But there is a third class viz. where a
liability not existing at common law is created by
a statute which at the same time gives a special
and particular remedy for enforcing it. … The
remedy provided by the statute must be followed,
and it is not competent to the party to pursue the
course applicable to cases of the second class. The
form given by the statute must be adopted and
adhered to.’
JUDGMENT
The rule laid down in this passage was approved
by the House of Lords in Neville v. London Express
Newspapers Ltd. and has been reaffirmed by the
Privy Council in Attorney General of Trinidad and
Tobago v. Gordon Grant and Co. Ltd. and Secy. of
State v. Mask and Co. It has also been held to be
equally applicable to enforcement of rights, and
has been followed by this Court throughout. The
High Court was therefore justified in dismissing
the writ petitions in limine.”
Page 27
28
14. In Mafatlal Industries Ltd. v. Union of
India B.P. Jeevan Reddy, J. (speaking for the
majority of the larger Bench) observed: (SCC p.
607, para 77)
“77. … So far as the jurisdiction of the High
Court under Article 226—or for that matter, the
jurisdiction of this Court under Article 32—is
concerned, it is obvious that the provisions of the
Act cannot bar and curtail these remedies. It is,
however, equally obvious that while
exercising the
power under Article 226/Article 32, the Court would
certainly take note of the legislative intent
manifested in the provisions of the Act and would
exercise their jurisdiction consistent with the
provisions of the enactment.”
15. In the judgments relied upon by Shri
Vaidyanathan, which, by and large, reiterate the
proposition laid down in Baburam Prakash Chandra
Maheshwari v. Antarim Zila Parishad, it has been
held that an alternative remedy is not a bar to the
entertaining of writ petition filed for the
enforcement of any of the fundamental rights or
where there has been a violation of the principles
of natural justice or where the order under
challenge is wholly without jurisdiction or the
vires of the statute is under challenge.
16. It can, thus, be said that this Court has
recognised some exceptions to the rule of
alternative remedy. However, the proposition laid
8
down in Thansingh Nathmal v. Supt. of Taxes and
other similar judgments that the High Court will
not entertain a petition under Article 226 of the
Constitution if an effective alternative remedy is
available to the aggrieved person or the statute
under which the action complained of has been taken
itself contains a mechanism for redressal of
grievance still holds the field.”
JUDGMENT
30. In Executive Engineer, Southern Electricity Supply Company of
Orissa Limited (SOUTHCO) and another vs. Sri Seetaram Rice Mill,
(2012) 2 SCC 108, a three-Judge Bench held:
“80. It is a settled canon of law that the High
Court would not normally interfere in exercise of
Page 28
29
its jurisdiction under Article 226 of the
Constitution of India where statutory alternative
remedy is available. It is equally settled that
this canon of law is not free of exceptions. The
courts, including this Court, have taken the view
that the statutory remedy, if provided under a
specific
law, would impliedly oust the jurisdiction
of the civil courts. The High Court in exercise of
its extraordinary jurisdiction under Article 226 of
the Constitution of India can entertain writ or
appropriate proceedings despite availability of an
alternative remedy. This jurisdiction, the High
Court would exercise with some circumspection in
exceptional cases, particularly, where the cases
involve a pure question of law or vires of an Act
are challenged. This class of cases we are
mentioning by way of illustration and should not be
understood to be an exhaustive exposition of law
which, in our opinion, is neither practical nor
possible to state with precision. The availability
of alternative statutory or other remedy by itself
may not operate as an absolute bar for exercise of
jurisdiction by the courts. It will normally depend
upon the facts and circumstances of a given case.
The further question that would inevitably come up
for consideration before the Court even in such
cases would be as to what extent the jurisdiction
has to be exercised.
81. Should the courts determine on merits of the
case or should they preferably answer the
preliminary issue or jurisdictional issue arising
in the facts of the case and remit the matter for
consideration on merits by the competent authority?
Again, it is somewhat difficult to state with
absolute clarity any principle governing such
exercise of jurisdiction. It always will depend
upon the facts of a given case. We are of the
considered view that interest of administration of
justice shall be better subserved if the cases of
the present kind are heard by the courts only where
they involve primary questions of jurisdiction or
the matters which go to the very root of
jurisdiction and where the authorities have acted
beyond the provisions of the Act. However, it
should only be for the specialised tribunal or the
appellate authorities to examine the merits of
assessment or even the factual matrix of the case.”
JUDGMENT
31. In Cicily Kallarackal vs. Vehicle Factory 2012(8) SCC 524 ,
Page 29
30
the Division Bench of this Court held:
“4. Despite this, we cannot help but state in
absolute terms that it is not appropriate for the
High Courts to entertain writ petitions under
Article 226 of the Constitution of India against
the orders passed by the Commission, as a statutory
appeal is provided and lies to this Court under the
provisions of the Consumer Protection Act, 1986.
Once the legislature has provided for a
statutory
appeal to a higher court, it cannot be proper
exercise of jurisdiction to permit the parties to
bypass the statutory appeal to such higher court
and entertain petitions in exercise of its powers
under Article 226 of the Constitution of India.
Even in the present case, the High Court has not
exercised its jurisdiction in accordance with law.
The case is one of improper exercise of
jurisdiction. It is not expected of us to deal with
this issue at any greater length as we are
dismissing this petition on other grounds.
XXX XXX XXX XXX
9. ........, we hereby make it clear that the
orders of the Commission are incapable of being
questioned under the writ jurisdiction of the High
Court, as a statutory appeal in terms of Section
27-A(1)(c) lies to this Court. Therefore, we have
no hesitation in issuing a direction of caution
that it will not be a proper exercise of
jurisdiction by the High Courts to entertain writ
petitions against such orders of the Commission.”
JUDGMENT
32. Another Division Bench of this Court in Commissioner of
Income Tax and others vs. Chhabil Dass Agrawal, (2014)1 SCC 603
held:
“ 11. Before discussing the fact proposition, we
would notice the principle of law as laid down by
this Court. It is settled law that non-
entertainment of petitions under writ jurisdiction
by the High Court when an efficacious alternative
remedy is available is a rule of self-imposed
limitation. It is essentially a rule of policy,
convenience and discretion rather than a rule of
law. Undoubtedly, it is within the discretion of
the High Court to grant relief under Article 226
despite the existence of an alternative remedy.
Page 30
31
However, the High Court must not interfere if
there is an adequate efficacious alternative
remedy available to the petitioner and he has
approached the High Court without availing the
same unless he has made out an exceptional case
warranting such interference or there exist
sufficient grounds to invoke the extraordinary
jurisdiction under Article 226. (See State of U.P.
v. Mohd. Nooh, Titaghur Paper Mills Co. Ltd. v.
State of Orissa, Harbanslal Sahnia v. Indian Oil
Corpn. Ltd. and State of H.P. v. Gujarat Ambuja
Cement Ltd.
12. The Constitution Benches of this Court in
K.S. Rashid and Son v. Income Tax Investigation
Commission, Sangram Singh v. Election Tribunal,
Union of India v. T.R. Varma, State of U.P. v.
2
Mohd. Nooh and K.S. Venkataraman and Co. (P) Ltd.
v. State of Madras have held that though Article
226 confers very wide powers in the matter of
issuing writs on the High Court, the remedy of
writ is absolutely discretionary in character. If
the High Court is satisfied that the aggrieved
party can have an adequate or suitable relief
elsewhere, it can refuse to exercise its
jurisdiction. The Court, in extraordinary
circumstances, may exercise the power if it comes
to the conclusion that there has been a breach of
the principles of natural justice or the procedure
required for decision has not been adopted. [See
N.T. Veluswami Thevar v. G. Raja Nainar, Municipal
Council, Khurai v. Kamal Kumar, Siliguri
Municipality v. Amalendu Das, S.T. Muthusami v. K.
Natarajan, Rajasthan SRTC v. Krishna Kant, Kerala
SEB v. Kurien E. Kalathil, A. Venkatasubbiah Naidu
v. S. Chellappan, L.L. Sudhakar Reddy v. State of
A.P., Shri Sant Sadguru Janardan Swami (Moingiri
Maharaj) Sahakari Dugdha Utpadak Sanstha v. State
of Maharashtra, Pratap Singh v. State of Haryana
and GKN Driveshafts (India) Ltd. v. ITO.]
JUDGMENT
13. In Nivedita Sharma v. Cellular Operators
Assn. of India, this Court has held that where
hierarchy of appeals is provided by the statute,
the party must exhaust the statutory remedies
before resorting to writ jurisdiction for relief
and observed as follows: (SCC pp. 343-45, paras
12-14)
“12. In Thansingh Nathmal v. Supt. of Taxes
Page 31
32
this Court adverted to the rule of self-imposed
restraint that the writ petition will not be
entertained if an effective remedy is available to
the aggrieved person and observed: (AIR p. 1423,
para 7)
‘7. … The High Court does not therefore act as
a court of appeal against the decision of a court
or tribunal, to correct errors of fact, and does
not by assuming jurisdiction under Article 226
trench upon an alternative remedy provided by the
statute for obtaining relief. Where it is open to
the aggrieved petitioner to move another tribunal,
or even itself in another jurisdiction for
obtaining redress in the manner provided by a
statute, the High Court normally will not permit
by entertaining a petition under Article 226 of
the Constitution the machinery created under the
statute to be bypassed, and will leave the party
applying to it to seek resort to the machinery so
set up.’
13. In Titaghur Paper Mills Co. Ltd. v. State
of Orissa this Court observed: (SCC pp. 440-41,
para 11)
‘11. … It is now well recognised that where a
right or liability is created by a statute which
gives a special remedy for enforcing it, the
remedy provided by that statute only must be
availed of. This rule was stated with great
clarity by Willes, J. in Wolverhampton New
Waterworks Co. v. Hawkesford in the following
passage: (ER p. 495)
JUDGMENT
xxx xxx xxx xxx
14. In Mafatlal Industries Ltd. v. Union of
India B.P. Jeevan Reddy, J. (speaking for the
majority of the larger Bench) observed: (SCC p.
607, para 77)
‘77. … So far as the jurisdiction of the High
Court under Article 226—or for that matter, the
jurisdiction of this Court under Article 32—is
concerned, it is obvious that the provisions of
the Act cannot bar and curtail these remedies. It
is, however, equally obvious that while exercising
the power under Article 226/Article 32, the Court
Page 32
33
would certainly take note of the legislative
intent manifested in the provisions of the Act and
would exercise their jurisdiction consistent with
the provisions of the enactment.’”
(See G. Veerappa Pillai v. Raman & Raman Ltd., CCE
v. Dunlop India Ltd., Ramendra Kishore Biswas v.
State of Tripura, Shivgonda Anna Patil v. State of
Maharashtra, C.A. Abraham v. ITO, Titaghur Paper
Mills Co. Ltd. v. State of Orissa, Excise and
Taxation Officer-cum-Assessing Authority v. Gopi
Nath and Sons, Whirlpool Corpn. v. Registrar of
Trade Marks,
Tin Plate Co. of India Ltd. v. State
of Bihar, Sheela Devi v. Jaspal Singh and Punjab
National Bank v. O.C. Krishnan.)
15. Thus, while it can be said that this Court
has recognised some exceptions to the rule of
alternative remedy i.e. where the statutory
authority has not acted in accordance with the
provisions of the enactment in question, or in
defiance of the fundamental principles of judicial
procedure, or has resorted to invoke the
provisions which are repealed, or when an order
has been passed in total violation of the
principles of natural justice, the proposition
laid down in Thansingh Nathmal case, Titaghur
Paper Mills case and other similar judgments that
the High Court will not entertain a petition under
Article 226 of the Constitution if an effective
alternative remedy is available to the aggrieved
person or the statute under which the action
complained of has been taken itself contains a
mechanism for redressal of grievance still holds
the field. Therefore, when a statutory forum is
created by law for redressal of grievances, a writ
petition should not be entertained ignoring the
statutory dispensation.”
JUDGMENT
33. Statutory Remedy
In Union of India vs. Brigadier P.S. Gill, (2012) 4 SCC 463,
this Court while dealing with appeals under Section 30 of the
Armed Forces Tribunal Act following the procedure prescribed under
Section 31 and its maintainability, held as follows:
Page 33
34
“8. Section 31 of the Act extracted above
specifically provides for an appeal to the Supreme
Court but stipulates two distinct routes for such
an appeal. The first route to this Court is
sanctioned by the Tribunal granting leave to file
such an appeal. Section 31(1) in no uncertain terms
forbids grant of leave to appeal to this Court
unless the Tribunal certifies that a point of law
of general public importance is involved in the
decision. This implies that Section 31 does not
create a vested, indefeasible or absolute right of
filing an appeal to this Court against a final
order or decision of the Tribunal to this Court.
Such an appeal must be preceded by the leave of the
Tribunal and such leave must in turn be preceded by
a certificate by the Tribunal that a point of law
of general public importance is involved in the
appeal.
9. The second and the only other route to access
this Court is also found in Section 31(1) itself.
The expression “or it appears to the Supreme Court
that the point is one which ought to be considered
by that Court” empowers this Court to permit the
filing of an appeal against any such final decision
or order of the Tribunal.
10. A conjoint reading of Sections 30 and 31 can
lead to only one conclusion viz. there is no vested
right of appeal against a final order or decision
of the Tribunal to this Court other than those
falling under Section 30(2) of the Act. The only
mode to bring up the matter to this Court in appeal
is either by way of certificate obtained from the
Tribunal that decided the matter or by obtaining
leave of this Court under Section 31 for filing an
appeal depending upon whether this Court considers
the point involved in the case to be one that ought
to be considered by this Court.
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11. An incidental question that arises is:
whether an application for permission to file an
appeal under Section 31 can be moved directly
before the Supreme Court without first approaching
the Tribunal for a certificate in terms of the
first part of Section 31(1) of the Act?
12. In the ordinary course the aggrieved party
could perhaps adopt one of the two routes to bring
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up the matter to this Court but that does not
appear to be the legislative intent evident from
Section 31(2) (supra). A careful reading of the
section shows that it not only stipulates the
period for making an application to the Tribunal
for grant of leave to appeal to this Court but also
stipulates the period for making an application to
this Court for leave of this Court to file an
appeal against the said order which is sought to be
challenged.
13. It is significant that the period stipulated
for filing an application to this Court starts
running from the date beginning from the date the
application made to the Tribunal for grant of
certificate is refused by the Tribunal. This
implies that the aggrieved party cannot approach
this Court directly for grant of leave to file an
appeal under Section 31(1) read with Section 31(2)
of the Act.
14. The scheme of Section 31 being that an
application for grant of a certificate must first
be moved before the Tribunal, before the aggrieved
party can approach this Court for the grant of
leave to file an appeal. The purpose underlying the
provision appears to be that if the Tribunal itself
grants a certificate of fitness for filing an
appeal, it would be unnecessary for the aggrieved
party to approach this Court for a leave to file
such an appeal. An appeal by certificate would then
be maintainable as a matter of right in view of
Section 30 which uses the expression “an appeal
shall lie to the Supreme Court”. That appears to us
to be the true legal position on a plain reading of
the provisions of Sections 30 and 31.”
JUDGMENT
Thus, we find that though under Section 30 no person has a
right of appeal against the final order or decision of the
Tribunal to this Court other than those falling under Section
30(2) of the Act, but it is statutory appeal which lies to this
Court.
34. The aforesaid decisions rendered by this Court can be
summarised as follows:
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(i) The power of judicial review vested in the High Court
under Article 226 is one of the basic essential features
of the Constitution and any legislation including Armed
Forces Act, 2007 cannot override or curtail jurisdiction
of the High Court under Article 226 of the Constitution
of India.(Refer: L. Chandra and S.N. Mukherjee).
(ii)The jurisdiction of the High Court under Article 226 and
this Court under Article 32 though cannot be
circumscribed by the provisions of any enactment, they
will certainly have due regard to the legislative intent
evidenced by the provisions of the Acts and would
exercise their jurisdiction consistent with the
provisions of the Act.(Refer: Mafatlal Industries Ltd.).
(iii)When a statutory forum is created by law for redressal
of grievances, a writ petition should not be entertained
ignoring the statutory dispensation. (Refer: Nivedita
Sharma).
JUDGMENT
(iv)The High Court will not entertain a petition under
Article 226 of the Constitution if an effective
alternative remedy is available to the aggrieved person
or the statute under which the action complained of has
been taken itself contains a mechanism for redressal of
grievance. (Refer: Nivedita Sharma).
35. Article 141 of the Constitution of India reads as follows:
“ Article 141.Law declared by Supreme Court
to be binding on all courts.- The law
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declared by the Supreme Court shall be
binding on all courts within the territory
of India.”
36. In Executive Engineer, Southern Electricity Supply Company of
Orissa Limited(SOUTHCO) this Court observed that it should only be
for the specialised tribunal or the appellate authorities to
examine the merits of assessment or even the factual matrix of the
case.
In Chhabil Dass Agrawal this Court held that when a statutory
forum is created by law for redressal of grievances, a writ
petition should not be entertained ignoring the statutory
dispensation.
In Cicily Kallarackal this Court issued a direction of caution
that it will not be a proper exercise of the jurisdiction by the
High Court to entertain a writ petition against such orders
against which statutory appeal lies before this Court.
In view of Article 141(1) the law as laid down by this Court,
as referred above, is binding on all courts of India including the
JUDGMENT
High Courts.
37. Likelihood of anomalous situation
If the High Court entertains a petition under Article 226 of
the Constitution of India against order passed by Armed Forces
Tribunal under Section 14 or Section 15 of the Act bypassing the
machinery of statute i.e. Sections 30 and 31 of the Act, there is
likelihood of anomalous situation for the aggrieved person in
praying for relief from this Court.
Section 30 provides for an appeal to this Court subject to
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leave granted under Section 31 of the Act. By clause (2) of
Article 136 of the Constitution of India, the appellate
jurisdiction of this Court under Article 136 has been excluded in
relation to any judgment, determination, sentence or order passed
or made by any court or Tribunal constituted by or under any law
relating to the Armed Forces. If any person aggrieved by the order
of the Tribunal, moves before the High Court under Article 226 and
the High Court entertains the petition and passes a judgment or
order, the person who may be aggrieved against both the orders
passed by the Armed Forces Tribunal and the High Court, cannot
challenge both the orders in one joint appeal. The aggrieved
person may file leave to appeal under Article 136 of the
Constitution against the judgment passed by the High Court but in
view of the bar of jurisdiction by clause (2) of Article 136, this
Court cannot entertain appeal against the order of the Armed
Forces Tribunal. Once, the High Court entertains a petition under
Article 226 of the Constitution against the order of Armed Forces
JUDGMENT
Tribunal and decides the matter, the person who thus approached
the High Court, will also be precluded from filing an appeal
under Section 30 with leave to appeal under Section 31 of the Act
against the order of the Armed Forces Tribunal as he cannot
challenge the order passed by the High Court under Article 226 of
the Constitution under Section 30 read with Section 31 of the Act.
Thereby, there is a chance of anomalous situation. Therefore, it
is always desirable for the High Court to act in terms of the law
laid down by this Court as referred to above, which is binding on
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the High Court under Article 141 of the Constitution of India,
allowing the aggrieved person to avail the remedy under Section 30
read with Section 31 Armed Forces Act.
38. The High Court (Delhi High Court) while entertaining the writ
petition under Article 226 of the Constitution bypassed the
machinery created under Sections 30 and 31 of Act. However, we
find that Andhra Pradesh High Court and the Allahabad High Court
had not entertained the petitions under Article 226 and directed
the writ petitioners to seek resort under Sections 30 and 31 of
the Act. Further, the law laid down by this Court, as referred to
above, being binding on the High Court, we are of the view that
Delhi High Court was not justified in entertaining the petition
under Article 226 of the Constitution of India.
39. For the reasons aforesaid, we set aside the impugned judgments
passed by the Delhi High Court and upheld the judgments and orders
passed by the Andhra Pradesh High Court and Allahabad High Court.
Aggrieved persons are given liberty to avail the remedy under
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Section 30 with leave to appeal under Section 31 of the Act, and
if so necessary may file petition for condonation of delay to
avail remedy before this Court.
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40. The Civil Appeal Nos.7400, 7375-7376, 7399, 9388, 9389 of 2013
are allowed and the Civil Appeal Nos.7338 of 2013 and 96 of 2014
are dismissed.
…………………
………………………………………………………J.
(SUDHANSU JYOTI MUKHOPADHAYA)
………………………………………………………………………J.
(N.V. RAMANA)
NEW DELHI,
MARCH 11, 2015.
JUDGMENT
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