Indira
Sawhney Vs. Union of Indian & Ors [1996] INSC
1388 (4 November 1996)
Sujata
V. Manohar, K. Venkataswami
ACT:
HEAD NOTE:
O R D
E R
In
what is known as Mandal case (1992 ) (Suppl) 3 SCC 217) which was delivered on
16.11.1992 certain directions were given to the Union of India. State
Governments and also the Administration of Union Territories. Direction (B)
reads as follows :
(B)
Within four months from today the Government of India shall specify the bases,
applying the relevant and requisite socioeconomic criteria to exclude socially
advanced persons/sections ('creamy layer') from other backward classes. The
implementation of the impugned O.M. dated August 13,1990, shall be subject to exclusion of
such socially advanced persons ('creamy layer') This direction shall not
however apply to states where the reservation in favour of backward classes are
already in operation.
They
can continue to operate them.
Such
states shall however evolve the said criteria within six months from today and
apply the same to exclude the socially advanced persons/sections from the
designated 'Other Backward Classes". (Emphasis supplied) The Union of
India as well as most of the States and Union Territories have complied with the abovesaid
directions of this Court. Some States including the State pf Kerala came up
before this Court with petitions for extension of time to comply with the
directions. The State of Kerala filed initially such an application
on 6.8.1993 seeking an extension of 6 months time and modifying it to one year.
This Court by an order dated 6.2.1995 observed the direction of this Court has
not ben carried out as yet.
The
learned counsel for the State of Kerala states that in the State of Kerala there is a statute whereunder the State Commission for Backward Classes
is appointed. Be that as it may, the existence of the Act or the appointment of
a State Commission under the State Act cannot stand in the way implementation
of this Court's direction and even if there was any doubt in that behalf the
period of over two years is more than sufficient, to say the least. The
impression which this inaction gives out is that the State of Kerala has not taken the direction of this
Court seriously. Before we take any drastic action for the non-implementation
of this Court's direction we would like to wait for one month to enable the
State of Kerala to implement this Court's
direction, if that is not done, the state of Kerala will be compelling this
Court to take drastic action in this matter.
Thereafter
the matter again came up before the Court on 20.3.1995. Finding that the State
of Kerala has not taken any steps, this Court
issued notice to show cause why action should not be taken for non-compliance
of this Court's order. Again the matter came up on 10.7.1995. Even on that date
no report of compliance was submitted to the Court:
instead
an affidavit sworn to by the Chief Secretary to the State was handed over
explaining was delayed. After going through the Report, this Court observed as
under:
"Even
according to this affidavit the Government of India took a decision way back on
8th September, 1993 fixing the criteria for exclusion
of socially advanced persons etc. Even therefore more than 1 1/2 years have
elapsed. It appeals that the file moved from desk to desk and the
implementation of this Court's order was delayed.
We are
far from happy about the manner in which the process of implementation of this
Court's order has been dealt with by the State Government. We are also unhappy
that despite the issuance of the Contempt Notice the State Government did not realise
the urgency of implementing the order.
Various
State Governments have already done so and we fail to see why the State of Kerala has not been able to do so. In the
Circumstances we are constrained to observe that the impression Caused is that
the appointment of the Committee is yet another step in the direction of
further delay in the implementation of the order.
In the
absence of the order appointing the Committee the terms of appointment and the
duration thereof is also not known." Again the matter came up on
11.9.1995. On that date another affidavit from the Chief Secretary to the
Government of Kerala was filed along with a copy of the Act passed by the
Legislative Assembly of the State of Kerala called the Kerala State Backward
Classes (Reservation of Appointments or Posts in the Services Under the State)
Act, 1995 (Kerala Act 16 of 1995). On the basis of the said Act it was prayed
in the affidavit that in view of the law passed by the Legislative Assembly,
the order already passed on 10.7.1995 may be reviewed relating to the contempt
of court. Even then no definite stand with regard to identification of 'creamy
layer' in the light of the judgment of this Court directed to file better and
comprehensive affidavit stating how the State delay with the question of
identification of 'creamy layer'. As there was no further fruitful action on
the part of the State of Kerala, this Court was compelled to
consider the relevant scope, ambit and extent of its power to punish for
contempt where the State Government is alleged to have failed to comply with
the directions of this Court.
For
that purpose, the services of a senior counsel were requisitioned to assist the
Court. In the meanwhile Writ Petition Nos. 699 and 727 of 1995 challenging the
constitutionality of the Act passed by the State Legislature referred to above
came to be filed. This Court by order dated 27.2.1996 directed those two writ
petitions to be placed for disposal along with this matter. On 5.8.1996,
learned counsel appearing on behalf of the State of Kerala sought some time to
clarify the State of the present Government as by then there was a change in
the Government.
Though,
the learned counsel prayed for time till October 1996, this Court having regard
to the time already granted, gave time till 10.9.1996. Shri P.S.Poti, learned
counsel appearing for the State of Kerala expect asking for further more time,
could not come forward with any position suggestions regarding the steps taken
by the State Government to identify the 'creamy layer' when the matter came up
for hearing on 23.9.1996.
In the
circumstances out of sheer exhaustion and having regard to the fact that the
constitutionality of the Kerala Act 16 of 1995 is pending disposal before this
Court, we have decided to get the information ourselves regarding 'creamy
layer' issue through a High Level Committee.
Accordingly,
we request the learned Chief Justice of the Kerala High Court to appoint a
retired judge of the High Court to be the Chairman of the High Level Committee
who will induct not more than 4 members from various walks of life to identify
the 'creamy layer' among the designated other backward classes in Kerala State
in the light of the ruling of this Court in Mandal case and forward the report
to this Court within 3 months form the date of this order.
We
direct the State of Kerala to extend all co- operation including the expenses
in this regard. The learned Chief Justice of the Kerala High Court will fix the
terms of the Commission including the honorarium. The State pf Kerala will meet
with the financial obligation.
A Copy
of the Office Memorandum issued by Government of India. Ministry of Personal,
Public Grievances and Pensions (Department of Personnel and Training) dated a
8.9.1993 pursuant to the directions of this Court in 'Mandal Case' (available
at pages 37 to 43 of the paper book in Writ Petition No.699/95) may be sent by
the Office along with a Copy of this Court's order for use and guidance of the
members of the High Level Committee in identifying the 'creamy layer' among
other Backward Classes in the State of Kerala. List the matter after the report
is filed.
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