High
Court of Judicature for Rajasthan Vs. Ramesh Chand Paliwal & Anr [1998] INSC
98 (13 February 1998)
S. Saghir
Ahmad, G.B. Pattanaik S.Saghir Ahmad. J.
ACT:
HEAD NOTE:
The
Authority which has been dispensing justice to others, is, today before us
seeking itself justice on being aggrieved by the judgment passed by two of its
Judges on 28.9.93 in a Writ Petition filed by respondent No. 1 (Ramesh Chand Paliwal)
challenging the promotion of respondent No. 2 (Sankal Chand Mehta) on the post
of Deputy Register. Not only that respondent No. 1 wanted the Chief Justice's
order dated 6.3.92 by which Sankal Chand Mehta was promoted to the post of
Deputy Registrar to be quashed, he also prayed that the order of the Chief
Justice dated 28.2.92 by which the earlier establishment order dated 11.5.90
was amended, be also quashed.
2. The
Chief Justice, in exercise of powers available to him under Article 229 of the
Constitution, has made Rules known as Rajasthan High Court (Conditions of
Service of staff) Rules, 1953 which have been amended by him from time to time
by administrative orders. The promotion on the post in question is regulated by
these Rules.
3. The
vacancy, on which Sankal Chand Mehta was promoted as Deputy Register, had
occurred on the retirement of Shambhu Chand Mehta on 31st of January, 1992. The
post of Deputy Registrar, therefore, became vacant on 1st of February, 1992. It
has been held that this vacancy could be filled up only in accordance with the
rules which were prevalent on that date and since respondent No.2 had been
promoted to that post in accordance with the rules as amended on 28.2.92, and,
not in accordance with the rules prevalent on 1.2.92, the said promotion was
bad. The Hon'ble Judges proceeded to say that ordinarily they would have quashed
the appointment of respondent No.2 on the post of Deputy Registrar but since he
was to retire on 30th of September, 1993, they did not do so but directed that
the vacancy occurring on 1.10.93 shall be treated to be a vacancy available on
1.2.92 shall that vacancy would be filled up on accordance with the rules set
out in the administrative order dated 11.5.90 by considering the eligible
officers belonging to the cadre of Private Secretaries only. It was further
directed that the appointment made on the post of Deputy Registrar would be
deemed to have been made w.e.f. 6.3.92 when respondent No.2 was illegally
promoted to that post. The Judges did not decide the question of validity of
the amendments made by the Chief Justice in the rules by order dated 28.2.92.
4. We
are informed that so far as appointment to that post of Deputy Registrar is
concerned, the directions set out in the impugned judgment have since been
complied with and the promotion on the post of Deputy Registrar has been made
in accordance with those directions. In this appeal, therefore, we are not now
concerned with the promotion made on the post of Deputy Registrar nor are we
concerned with the validity of amendments introduced in the Rajasthan High
Court (Conditions of Service of Staff) Rules, 1953 by order dated 28.2.92.
5.
During the course of the judgment, the learned Judges digressed from the main
course and wrote out two pages as under;- "An argument has been raised on
behalf of the respondent No.2 that all the posts on the establishment of the
High Court can be manned by the officers belonging to be establishment of the
High Court, but the officers belonging to the establishment of the High Court
are not promoted to any posts above the post of the Dy. Registrar and even two
posts of Dy. Registers designated as Dy. Registrar (Judl.) and one post of
Principle Private Secretary to the Hon'ble Chief Justice are being filled in by
bringing the officers of the Rajasthan Judicial Service and/or of Rajasthan
High Judicial Service on deputation, in spite of the fact that many courts are
lying vacant in the various districts of the State. It has been submitted that
this results is not only causing frustration amongst the officials belonging to
the establishment of the High Court but also deprives the litigation public of
the State of their services for decision of their cases.
We
feel that this point raised by the respondent No.2 in an additional affidavit
filed on record, is not required to be decided for the decision of this writ
petition and, even otherwise, in absence of sufficient material, we should not
go into it.
We
are, however, of the view that it requires examination as to whether the abovesaid
posts or any of them are such which cannot be manned by the officers belonging
to the establishment of the High Court and are required to be filled in by
bringing the judicial officers on deputation to the High Court by depriving the
litigating public of their judicial service and experience, we, therefore,
direct the Registrar of the respondent No.
1 to
prepare a detailed report in this respect as soon as possible and put it up
before the Hon'ble Chief Justice for being placed before the Full Court for
consideration and decision as to whether the officers belonging to the judicial
services should be spared to man such posts in the High Court especially when
many courts in various districts of this State remain vacant."
6.
These passages show that there were certain posts in the establishment of the
High Court on which officers of the Rajasthan Higher Judicial Service were
being appointed on deputation which was objected to by certain staff of the
High Court on the ground that they were competent to man those posts and,
therefore, officers belonging to Rajasthan Judicial Service or Higher Judicial
Service should not be inducted on those posts specially when their appointment
causes dislocation of judicial work in the District Courts and more specially
as the High Court staff does not get any promotion beyond the post of Deputy
Registrar. The learned Judges did not decide this question as they were of the
opinion that this question was not required to be decided for the effective
disposal of the Writ Petition filed by respondent No. 1. They also through that
it would not be proper for them to go into that question as sufficient material
was not available on record. They, nevertheless, issued the direction to the
Registrar to prepare a report whether the posts on which officers belonging to
Rajasthan Judicial Service were being appointed could be manned by the High
Court staff and whether the appointment of those officers on deputation causes
dislocation of judicial work in the District Courts as the litigating public is
deprived of their services and the courts presided over by them become, and
remain, vacant for long. This report was directed to be placed before the Full Court so that the matter could be
discussed and a decision taken thereon.
7.
Learned counsel appearing on behalf of the appellant has contended that the
Judges of the Rajasthan High Court were not competent while deciding the main
controversy raised in the petition, to slide to this side of the matter and to
issue the impugned direction particularly when such direction is contrary to
the provisions of Article 229 of the Constitution of India and purports to
undermine the authority of the Chief Justice.
8. In
order to appreciate and understand the status, powers and authority of the
Chief Justice as also his constitutional position qua other Judges of the High
Court, it would be necessary to delve into archives.
9. The
British Government established the Supreme Court of Calcutta by a Charter
issued in 1774. Clause 10 of the Charter, inter alia, "authorised and
empowered from time to time, as occasion may require, to appoint so many and
such clerks and other ministerial officers as shall be found necessary for the
administration of justice."
10.
The Supreme Court of Calcutta was replaced by the High Courts
established under the High Courts Act, 1861. Section 9 of the Act provided as
under:- "Each of the High Courts to be established under the Act shall
have and exercise all jurisdiction and every power and authority whatsoever in
any manner vested in any of the courts abolished under the Act."
11.
Letters Patent was granted to the Calcutta High Court in 1865. Clauses 4 and 8
of the Letters Patent, as amended in 1919, provided as under:- "4 We do
hereby appoint and ordain, that every clerk and ministerial officer of the High
Court of Judicature at Fort William in Bengal appointed by virtue of the said
Letters Patent of the Fourteenth of May, One thousand eight hundred and
sixty-two, shall continue to hold and enjoy his office and employment with the
salary thereunto annexed, until he be removed from such office and employment;
and he shall be subject to the like power of removal, regulations, and
provisions as if he were appointed by virtue of these letters Patent.
"8.
We do hereby authorize and empower the Chief Justice of the said High Court of
Judicature at Fort William in Bengal from time to time, as occasion may
require, and subject to any rules and restrictions which may be prescribed by
the Governor-General in Council, to appoint so many and such clerks and other
ministerial officers as shall be found necessary for the administration of justice,
and due execution of all the powers and authorities granted and committed to
the said High Court by these Our Letters Patent and it is Our further will and
pleasure and We do hereby, for us, Our heirs and successors give, grant, direct
and appoint, that all and every the officers and clerks to be appointed as
aforesaid shall have and receive respectively such reasonable salaries as the
Chief Justice shall, from time to time appoint for each shall, from time to
time appoint for each office and place respectively, and as the
Governor-General in Council shall approve of....."
12.
These Clause, thus, gave power of appointment and removal of the staff to the
Chief Justice. The power was to be exercised subject to such rules and
restrictions as may be made by the Governor-General in Council.
13.
When Government of India Act, 1915 was enacted, the above position was
continued by virtue of Section 106 of the Act which, inter alia, provided as
under:- "The several High Court.......have all such powers and authority
over or in relation to the administration of justice, including the power to
appoint clerks and other ministerial officers of the court, as are vested in
them by letters patent......
14.
This position was not altered even by the Government of India Act, 1935. It may
be mentioned that Section 241 of this Act specified the various authorities who
could make appointments of persons holding civil posts under the Crown in India
and frame rules relating to their conditions of service but Section 242(4)
specifically provided as under:- "(4) In its application to appointments
to, and to persons serving on, the staff attached to the Federal Court or the
staff attached to a High Court, the last preceding section shall have effect as
if, in the case of the Federal Court, for any reference to the Governor-General
in paragraph (a) of sub-section (1), in paragraph (a) of sub-section (2) and in
sub- section (5) there were substituted a reference to the Chief justice of
India and as if, in the case of a High Court, for any reference to the Governor
in paragraph (b) of sub-section (2) and in sub-section (5) there were
substituted a reference to the Chief Justice of the court :
Provided
that - (a) the Governor may in his discretion require that in such cases as he
may in his discretion direct no person not already attached to the court shall
be appointed to any office connected with the Court save after consultation
with the Provincial Public Service Commission ;
(b)
rules made under the said sub-section (2) by a Chief Justice shall, so far as
they relate to salaries, allowances, leave or pensions, require the approval of
the Governor-General or, as the case may be, the Governor."
15.
Thus, Chief Justice continued to be the highest authority so far as High Court
staff was concerned.
16.
When Constitution came into existence, the powers and status of the Chief
Justice, as available under both the Acts, namely, Government of India Acts
1915, were maintained.
17.
Chapter V of the Constitution relates to "the High Courts in the States".
Under the constitutional scheme, there has to be a High Court for each State
(see: Article 214). Article 216 provides that every High Court shall consist of
a Chief Justice and such other Judges as may be appointed by the President from
time to time. Article 223 provides that when the office of Chief Justice of a
High Court is vacant or any Chief Justice, by reason of absence or otherwise,
is unable to perform the duties of his office, such duty shall be performed by
such one or the other Judges of the court as the President may appoint. Article
229 provides as under:- "229. Officers and servants and the expenses of
High Courts. –
(1)
Appointments of officers and servants of a High Court shall be made by the
Chief Justice of the Court or such other Judge or officer of the court as he
may direct:
Provided
that the Governor of the State may be rule require that in such cases as may be
specified in the rule no person not already attached to the court shall be
appointed to any office connected with the court save after consultation with
the State Public Service Commission.
(2)
Subject to the provisions of any law made by the Legislature of the State, the
conditions service of officers and servants of a High Court shall be such as
may be prescribed by rules made by the Chief Justice of the Court or by some
other Judge or officer of the court authorised by the Chief Justice to make
rules for the purpose :
Provided
that the rules made under this clause shall, so far as they relate to salaries,
allowances. leave or pensions, require the approval of the Governor of the
State.
(3)
The administrative expenses of a High Court, including all salaries, allowances
and pensions payable to or in respect of the officers and servants of the
court, shall be charged upon the Consolidated Fund of the State, and any fees
or other moneys taken by the court shall form part of that Fund."
18.
This Article makes Chief Justice of the High Court the supreme authority in the
matter of appointments of the High Court officers and servants. This Article
also confers rule- making power on the Chief Justice for regulating the
conditions of service of officers and servants of the High Court subject to the
condition that if the rules relate to salaries, allowance, leave or pensions,
they have to have the approval of the Governor of the State. If the Legislature
of the State has made any laws, the rules made the Chief Justice would operate
subject to the conditions made in that law.
19.
The rule-making power of the Chief Justice is subject to three restrictions:-
(i) If
the rules relate to salaries, allowances, leave or pensions, they have to approved
by the Governor of the State.
(ii)
If the Legislature of the State has made any law, the rules made by the Chief
Justice will operate subject to that law.
(iii)
If the Governor of the State has, by rule, provided that no person not already
attached to the Court, shall be appointed to any office connected with the
Court save after consultation with the State Public Service Commission, the
Chief Justice while making appointment on such post shall first consult the
State Public Service Commission.
20. It
is obvious that if the Legislature has not made any law referred to in this
Article or the Governor has not made any rule requiting the State Public Service
Commission to be consulted, the rules made by the Chief Justice would operate
independently and the Chief Justice will also not be under any obligation is
consult the State Public Service Commission.
21.
Under Article 229, power of appointment can also be exercised by such other
Judge of officer of the court as may be directed by the Chief Justice. So also
the rule-making power can be exercised by some other Judge or officer of the
court provided he is authorised in that behalf by the Chief Justice.
22.
The power available to the Chief Justice of the High Court, under Article 229,
is akin to the power of the Chief Justice of India under Article 146 of the
Constitution, which is quoted below:- "146. Officers and servants and the
expenses of the Supreme Court .- (1) Appointments of officers and servants of
the Supreme Court shall be made by the Chief Justice of India or such other
Judge or Officer of the court as he may direct:
Provided
that the President may by rule require that in such cases as may be specified
in the rule, no person not already attached to the court shall be appointed to
any office connected with the court, save after consultation with the Union
Public Service Commission.
(2)
Subject to the provisions of any law made by Parliament, the conditions of
service of officers and servants of the Supreme Court shall be such as may be
prescribed by rules made by the Chief Justice of India or by some other Judge
or officer of the court authorised by the Chief Justice of India to make rules
for the purpose :
Provided
that the rules made under this clause shall, so far as they relate to salaries,
allowances, leave or pensions, require the approval of the President.
(3)
The administrative expensed of the Supreme Court, including all salaries,
allowances and pensions payable to or in respect of the officers and servants
of the court, shall be charged upon the Consolidated Fund of India, and any
fees or other money taken by the court shall form part of that Fund."
23.
Just as Chief Justice of India is the supreme authority in the matter of
Supreme Court Establishment including its office staff and officers, so also
the Chief Justice of the High Court is the sole authority in these matters and
no other Judge or officer can legally usurp those administrative functions of
power.
24.
The power of appoint an officer or servant of the High Court also includes the
power to dismiss as was held in Pradyat Kumar Bose vs. Hon'ble Chief Justice of
Calcutta High Court. AIR 1956 Sc 385 = 1955 (2) SCR 1331. It was also held in
that case that it was not necessary for the Chief Justice to consult the State
Public Service Commission before dismissing the Registrar of the original side
of the High Court. In M. Gurumoorthy vs. Accountant General, Assam and Nagaland
& Ors., AIR 1971 SC 1850 = 1971 Supp SCR 420, it was held that in the
matter of appointment of the High Court officers and servants, the Chief
Justice is the supreme authority and there can be no interference by the
executive except to the limited extent indicate din Article 229. If, however,
the matter relates to pay fixation, it has to have the approval of the Governor
of the State. (See: State of Assam vs. Bhubhan
Chandra Datta & Anr. AIR 1975 SC 889, (1975) 4 SCC 1 = 1975 (3) SCR 854)
25.
Since, under the Constitution, Chief Justice has also the power to make rules
regulating the conditions of service of the officers and servants of the High
Court, it is obvious that he can also prescribe the scale of salary payable for
a particular post. This would also include the power to revise the scale of
pay. Since such a rule would involve finance, it has been provided in the
Constitution that it will require the approval of the Governor which, in other
words, means the State Government. This Court in State of Andhra Pradesh & Anr. vs. T. Gopalakrishnan Murthi
& Ors. AIR 1976 Sc 123 = 1976 (1) SCR 1008, had expressed the hope that
"one should accept in the fitness of things and in view of the spirit of
Article 229 that the approval, ordinarily and generally, would be accorded."
This was reiterated by this Court in Supreme Court Employees Welfare
Association vs. Union of India, AIR 1990 SC 334 = 1989 (3) SCR 488 = (1989) 4
SCC 187. We again reiterate the hope and feel that once the Chief Justice, in
the interest of High Court administration, has taken a progressive step
specially to ameliorate the service conditions of the officers and staff
working under him, the State Government would hardly raise any objection to the
sanction of creation of posts or fixation of salary payable for that post or
the recommendation for revision of scale of pay if the scale of pay of the
equivalent post in the Government has been revised.
26.
The status, functions and duties of the Chief Justice qua other Judges of the
High Court was considered by a Full Bench of the Allahabad High Court of which
one of us (S. Saghir Ahmad. J.) was a member, in Sanjay Kumar Srivastava vs.
Acting Chief Justice & Ors. (1996) Allahabad Weekly Cases 644, in which it
was, inter alia, observed as under:- "The Chief Justice may constitute a
Bench of two or more Judges to decide a case or any question of law formulated
by a Bench hearing a case. In the latter even the decision of such Bench of the
question so formulated shall be returned to the Bench hearing the case and that
Bench shall follow that decision on such question and dispose of the case after
deciding the remaining questions, if any, arising therein."
27. It
was further observed:- "Under Rule 6 of Chapter V of the Rules of Court,
it can well be brought to the notice of the Chief Justice through an
application or even otherwise that there was a case which is required to be
heard by a larger Bench on account of an important question of law being
involved in the case or because of the conflicting decisions on the point in
issue in that case. If the Chief Justice takes congnizance of an application
laid before him under Rule 6 of Chapter V of the Rules of Court and constitutes
a Bench of two or more Judges to decide the case, he cannot be said to have
acted in violation of any statutory provisions." 28 The Full Bench also
observed:- "In View of the above, it is clear that the Chief Justice
enjoys a special status not only under Constitution but also under Rules of
Court, 1952 made in exercise of powers conferred by Article 225 of the
Constitution. The Chief Justice alone can determining jurisdiction of various
Judges of the Court. He alone cane assign work to a Judge sitting alone and to
the Judges sitting in Division Bench or to Judges sitting in Full Bench. He alone
has the jurisdiction to decide which case will be heard by a Judge sitting
alone or which case will be heard by two or more Judges.
The
conferment of this power exclusively on the Chief Justice is necessary so that
various Courts comprising of the Judges sitting alone or in Division Bench
etc., work in a co-ordinated manner and the Jurisdiction of one court is not
over lapped by other Court. If the Judges were free to choose their
jurisdiction or any choice was given to them to do whatever case they may like
to hear and decide, the machinery of the Court would collapse and the judicial
functioning of the Court would cease by generating of internal strife on
account of hankering for a particular jurisdiction or a particular case. The
nucleus for proper functioning of the Court is the "self" and
"judicial" discipline of judges which is sought to be achieved by
Rules of Court by placing in the hands of the Chief Justice full authority and
power to distribute work to the Judges and to regulate their jurisdiction and
sittings."
29.
This decision has been approved by this Court in State of Rajasthan vs. Prakash
Chand, JT 1997 (9) SC 492 = (1998) 1 SCC 1, which incidentally is a case
originating in the Rajasthan High Court from where this appeal has come before
us.
30.
Apart from the fact that the impugned directions to the Registrar are contrary
to Article 229, they also have the effect of negativing the impact of the
Rajasthan High Court (Conditions of Service of Staff) Rules, 1953 made by the
Chief Justice in exercise of power conferred by Article 229.
Rule 2
specifies the strength of staff. It provides that the staff shall consist of
the posts specified in the second column of Schedule I attached to the rules.
It also provide that the Chief Justice may, from time to time, leave unfilled
or hold in abeyance any vacant post. Tue rules also provide that the Chief
Justice may increase or reduce the strength of staff. Method of recruitment has
been specified in Rule 2A as under:- "2A. Method of recruitment:- (1)
Recruitment to a post or category of posts specified in the second column of
Schedule I shall be made by one or more of the following methods, namely, -
(a) by
direct recruitment, or
(b) by
promotion of a person already employed in the High Court, or
(c) by
transfer from subordinate courts or offices of the State Government.
Provided
that the Chief Justice or subject to any general or special order of the Chief
Justice, the Registrar may order transfer of any member of the ministerial or
class IV staff serving on the establishment of the High Court to any Court
subordinate to the High Court and vise versa on such terms and conditions as
may be deemed proper.
(2)
The Chief justice may, from time to time, by general or special order:-
(a) specify
the method by which recruitment to a post or category of posts shall be made,
(b) determine
the proportion of vacancies to be filled by each method of in case of
recruitment by more than one method, and
(c) specify
the manner in which such recruitment shall be made in the case of direct
recruitment.
(3)
Recruitment to the post of Court Officer shall be made & (by selection from
the staff or) by direct recruitment in accordance with such method as may be
prescribed by the Chief Justice."
31.
This rule contemplates that the Chief Justice may fill certain posts by
appointing officers on transfer from sub- ordinate courts. Schedule I indicated
that against the post of Registrar, Registrar (Vigilance), Additional
Registrar, Additional Registrar (Vigilance), Additional Registrar (Writs),
Officer on Special Duty (Rules). Principal Private Secretary to Hon'ble Chief
Justice and Deputy Registrar (Judicial), the words "R.H.J.S. Cadre"
have been mentioned which means that officers belonging to Rajasthan Higher
Judicial Service alone can be appointed on these posts. The rules made under
Article 229 of the Constitution have, thus, specified the posts on which
officers of the Rajasthan Higher Judicial Service or Rajasthan Judicial Service
are to be appointed. The method of recruitment has also been indicated. All
appointments on these posts are to be made by the Chief Justice. These rules
can be altered, amended or rescinded only by the Chief Justice who alone has
the rule- making power.
32. If
the impugned directions are analysed in this background, it will be seen that
the real purport of the directions is to over-ride not only the constitutional
provisions contained in Article 229 but also the rules made in exercise of
powers available to the Chief Justice under that Article. Even if the
Registrar, in compliance of the impugned direction, is to report that the posts
on which officers of the Rajasthan Higher Judicial Service or Rajasthan
Judicial Service are appointed on Deputation, can well be managed by the High
Court staff itself or that when the officers are brought from the District
Courts to the High Court for appointment on the aforesaid posts, some of the
sub-ordinate courts become vacant as the Presiding Officers having been sent on
deputation to High Court are not available to hear and dispose of cases pending
in those courts and even if such report is placed before the Full Court, can
the Full Court give a direction to the Chief Justice not to fill up those posts
by bringing Officers on deputation but to fill up those posts by promotion from
amongst the High Court staff? The answer is an emphatic "No, it cannot be
done". A Judge of the High Court individually or all the Judges sitting
collectively, as in the Full Court, cannot either alter the constitutional
provisions or the rules made by the Chief Justice. They have no jurisdiction
even to suggest any constitutional amendment or amendment in the rules made by
the Chief Justice nor can they create any avenue of promotion for the High
Court staff so as to be appointed on posts meant for Officers from Rajasthan
Higher Judicial Service or Rajasthan Judicial Service. The Chief Justice has
been vested with wide powers to run the High Court Administration independently
so as not to brook any interference from any quarter, not even from his Brother
Judges who, however, can scrutinise his administrative action or order on the
judicial side like the action of any other authority. It should not be lost
sight that Registrars, under Rules of various High Courts, have also to perform
some limited judicial functions which cannot be done by an officer other than a
Judicial Officer in the High Court establishment.
33.
There is yet another aspect. If under the High Court Rules, it has been
provided that certain posts shall be manned by the officers of the Rajasthan
Judicial or Higher Judicial Service who would be appointed on those posts on
deputation, the other Judges of the High Court cannot, nor can the employees of
the court raise, possibly or legitimately, any grievance. Since power of appointment
which vests absolutely in the Chief Justice cannot be exercised by any other
Judge of the High Court, the latter, namely, other Judge or Judges, cannot
exercise that power even indirectly as has been attempted to be done in the
instant case. By directing the Registrar of the court to submit a report
whether the posts on which officers from the Rajasthan Judicial Service are
appointed on deputation can be manned by the High Court staff and further
directing such report to be placed before the Full Court for the consideration
of other Judges on the administrative side, the Hon'ble Judges have attempted
to indirectly exercise the power of appointment on certain posts in the High
Court establishment on which appointment can be made only by the Chief Justice.
The learned Judges who disposed of the matter were themselves of the opinion
that this question was not required to be decided for the effective decision of
the Writ Petition pending before them. As such, they should have stopped there
and should not have proceeded to give the impugned direction to the Registrar
of the High Court particularly as it is difficult to believe that the Cadre
strength of Rajasthan Judicial Service or Higher Judicial Service is so weak or
depleted that no substitute can be provided for eight officers (maximum under
Rules) placed on deputation in the High Court.
34.
Learned made a feeble attempt to invoke Article 235 and contended the
"High Court" does not mean mere "Chief Justice" but
"all Judges collectively" and, therefore, impugned directions could
be validly issued. We reject this contentions for reasons set out hereinbelow.
35.
Chapter VI deals with sub-ordinate courts. Article 233 provides for the
appointment of District Judges. A District Judge is to be appointed by the Governor
of the State in consultation with the High Court. Article 234 provides that
appointment 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 the rules
made by him in that behalf after consultation with the State Public Service
Commission and the High Court. Article 235 provides as under:- "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 shall be vested in the High Court, but
nothing in this article shall be construed as 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."
36.
This Article shows that the High Court has to exercise its administrative,
judicial and disciplinary control over the members of the Judicial Service of
the State. The word "control", referred to in this Article, is used
in a comprehensive sense to include general superintendence of the working of
the sub-ordinate courts, disciplinary control over the Presiding Officers of
the sub-ordinate courts and to recommend the imposition of punishment of
dismissal, removal and reduction in rank or compulsory retirement.
"Control"
would also include suspension of a manner of the Judicial Service for purposes
of holding a disciplinary enquiry, transfer, confirmation and promotion. (See:
State of Haryana vs. Inder Prakash Anand, AIR 1976 Sc 1841 = 1976 (Supp.) SCR
603 = (1976) 2 SCC 977; State of U.P. vs. Batuk Deo Pati Tripathi, (1978) 2 SCC
102 = 1978 (3) SCR 131). In State of Gujarat vs. Ramesh Chandra Mashruwala, AIR
1977 SC 1619 = 1977 (2) SCr 710 = (1977) 2 SCC 12, it was held that the
"control" in Article 235 means exclusive and not dual control. (See
also: Chief Justice of Andhra Pradesh & Anr. vs. L.V.A. Dikshitulu. AIR
1979 SC 193 = 1979 (1) SCR 26 = (1979) 2 SCC 34; State of West Bengal vs. Nripendra
Nath Bagchi, AIR 1966 SC 447 = 1966 (1) SCR 771).
37. In
Tejpal Singh (Dead) Lrs. vs. State of U.P. & Anr., AIR 1986 SC 1814 = 1986
(3) SCR 428 = (1986) 3 SCC 604 as also in G.S. Nagmoti vs. State of Mysore
(1969) 3 SCC 325 = 1970 SLR 911, it was held that the "control",
referred to in Article 235, vests in the High Court and not in any Judge or
Judges or any Committee thereof. In a subsequent decision in Registrar, High
Court of Madras vs. R. Rajiah. AIR 1988 SC 1388 = 1988 Supp. (1) SCR 332 =
(1988) SCC 211, it was held that there is no bar to have an enquiry made by a
Committee of several Judges against a member of the sub-ordinate judiciary
provided the report of the Committee is circulated to all the Judges and the
ultimate decision is taken in the meeting of the Full Court.
38.
What is, therefore, of significance is that although in Article 235, the word
"High Court" has been used, in Article 229, the word "Chief
Justice" has been used. The Constitution, therefore, treats them as two
separate entities in as much as "control over Sub-ordinate Courts"
vests in the High Court, but High Court administration vests in the Chief
Justice.
39.The
impugned direction whether the posts in the High Court on which Officers on
deputation are appointed can be managed by the High Court staff is patently
contrary to the mandate of Article 229 vesting High Court Administration in the
Chief Justice and purports to encroach upon his authority.
40. As
pointed out above, under the constitutional scheme, Chief Justice is the
supreme authority and the other Judges, so far as officers and servants of the
High Court are concerned, have no role to play on the administrative side.
Some
Judges, undoubtedly, will become Chief Justice in their own turn one day, but
it is imperative under constitutional discipline that they work in tranquility.
Judges have been described as "hermits". They have to live and behave
like "hermits" who have no desire or aspiration, having shed it
through penance. Their mission is to supply light and not heat. This is
necessary so that their latent desire to run the High Court administration may
not support before time, at least, in some cases.
41.
For the reasons stated above, this appeal is allowed.
The
judgment dated 28.09.93 passed by the two learned Judges, in so far as it
relates to the direction to the Registrar, set out in the earlier part of the
judgment, is set aside. The judgment in all other respects is upheld.
There
will be no order as to costs.
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