Charanjit Singh And Others
v.
Harinder Sharma And Others
(Supreme Court Of India)
Civil Appeal No. 2768 of 1998 | 26-09-2001
The principal ground raised before the High Court is that most of the selected candidates are related to the members of the selection committee and certain detailed averments were made in that regard in the writ petition as to the nature of the relationship or how distant and how closely they were only related to the members of the selection committee and other details. They also set out certain other defects in the matter of appointments, but the High Court relied upon on the aspect of relation of the parties but without examining the replies filed thereto by the other side nor finding out the nature of relationship between the parties and proceeded to hold that the allegation which has been admitted is sufficient to show that there was bias in their favour and hence the selection stood vitiated and quashed the same. Hence this appeal.
An examination of the matter in detail would indicate that though some of the selected candidates were related to the members of the selection committee, others were not related at all. However, certain rules have been framed under the Punjab Municipal General Rules, 1979 and rule 7 provides that
"no member of the committee shall be present or vote at or take any other part in any proceeding of a committee or sub-committee relating to a matter in which such member, either or his parents or descendants of such members, or descendant of any parent of such members, or descendant or parent of the husband or wife of such member or descendant of such parent last referred to, has a direct or indirect interest."
Under rule 8, such relations could be appointed with the previous approval of the regional deputy director, local government.The rationale behind this rule is that in a small place like Mansa that most persons are related to one or the other. What needs to be considered is whether they are so closely related as mentioned in rule 7 of the Punjab Municipal General Rules, 1979 or not and whether they comply with rule 8 or not. That aspect was lost sight of by the High Court or rather brushed aside.
The government itself on the receipt of the report did not find it expedient to set aside the orders of appointments made pursuant to the selections. None of the candidates who had participated in the process of selection and not selected, have filed the writ petition. The petition is filed by the respondent in the nature of public interest litigation and two of them being municipal councillors are parties to the decision of approving the selections made. The public interest in such matters would be adequately protected if rules are duly complied with. We do not think there was any reason for High Court to have interfered with the selections made. The High Court on a perfunctory consideration has upset the selections made without examining the matter in depth. We, therefore, set aside the order made by the High Court and allow this appeal. The writ petition filed by respondent nos. 1 to 3 stands dismissed. No costs.
Advocates List
For
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE JUSTICE DORAISWAMY RAJU
HON'BLE JUSTICE S. R. BABU
Eq Citation
(2002) 9 SCC 732
2002 LABIC 2318
AIR 2002 SC 2397
2002 (93) FLR 155
JT 2001 (10) SC 213
LQ/SC/2001/2190
HeadNote
Constitution of India — Arts. 226 and 136 — Interference with appointments — Perfunctory consideration — Held, not warranted — Municipal Councillors and wife of one of them filed writ petition challenging appointments of appellants — High Court relying upon aspect of relation of parties but without examining replies filed thereto by other side nor finding out nature of relationship between parties proceeded to hold that allegation which has been admitted is sufficient to show that there was bias in their favour and hence selection stood vitiated and quashed the same — Held, High Court on a perfunctory consideration has upset selections made without examining matter in depth — Punjab Municipal General Rules, 1979 — R. 7 and R. 8 — Appointment of relatives of members of selection committee