This petition, field on behalf of two aided schools, the C. N. I. Training School for Men and Women, Kottayam, and the B. I. Training School for Women, Pallom, Kottayam, is for the issue of an appropriate writ or direction restraining the respondent from enforcing R.6,7 and 8 of Chapter XXV of the Kerala Education Rules as against these schools. Both the schools are owned by the Diocese of Madhya Kerala, and the petitioner represents the same. The Madhya Kerala Diocese is part of the Church of South India. The Church represents a denomination among Christians, and on the basis of the averment in the affidavit in support of the petition, I think that the denomination is a minority within the meaning of Art.30.

2. In A. M. Patron v. E. G. Kesavan AIR. 1965 Kerala 75, at 76 this court said:

"The word minority is not defined in the Constitution; and in the absence of any special definition we must hold that any community, religious or linguistic, which is numerically less than fifty per cent, of the population of the State is entitled to the fundamental right guaranteed by the Article.

The Christians, at the 1961 census amounted only to 21.22 per cent of the population of the State "

3. The Doicese has been establishing and administering educational institutions of their own choice and the schools in question are two such institutions.

4. R.6, 7 and 8 in Chapter XXV of the Kerala Education Rules, 1959 (hereinafter referred to as the Rules,) are as follows:

"6. Twenty per cent of the seats in Aided Training Schools shall be reserved for selection by the Managers of the respective Training Schools.

7. Selection of candidates for sixty per cent of the seats in aided Training Schools and for eighty per cent of the seats in Government Training Schools shall be made by a Selection Committee consisting of a member of the Public Service Commission as Chairman and an Official nominee of the Education Department. There shall be a Selection Committee for each Revenue District.

8. In the remaining twenty per cent of seats, the Director shall depute untrained teachers employed in Government and Private Schools for teachers training in Government and Aided Training Schools".

It is clear from the rules that only 20% of the seats will be reserved for selection by managers and that 80% of the seats will be reserved for selection by a committee consisting of a member of the Public Service Commission as Chairman and an official nominee of the Education Department of the State; and by the Director of Public Instruction, Kerala.

5. The petitioner says, that the two training schools were established by the Diocese primarily for the training of teachers to be appointed in the various schools run by the Diocese, and that the restrictions imposed by the rubs in the matter of admission of students of their choice violate the fundamental right guaranteed to the minority under Art.30 of the Constitution.

6. In Sidharajbhai v. State of Gujarat AIR. 1963 SC. 540 [LQ/SC/1962/290] the Supreme Court said:

"The right established by Art.30 (1) is a fundamental right declared in terms absolute. Unlike the fundamental freedoms guaranteed by Art.19 it is not subject to reasonable restrictions. It is intended to be a real right for the protection of the minorities in the matter of setting up of educational institutions of their own choice. The right is intended to be effective and is not to be whittled down by so called regulative measures conceived in the interest not of the minority educational institution, but of the public or the nation as a whole. If every order which while maintaining the formal character of a minority institution destroys the power of administration is held justiciable because it is in the public or national interest, though not in its interest as an educational institution the right guaranteed by Art.30 (1) will be but a "teasing illusion", a promise of unreality. Regulations which may lawfully be imposed either by legislative or executive action as a condition of receiving grant or of recognition muss be directed to making the institution while retaining its character as a minority institution effective as an educational institution, Such regulation must satisfy a dual test the test of reasonableness and the test that it is regulative of the educational character of the institution and is conducive to making the institution an effective vehicle of education for the minority community or other persons who resort to it."

7. In O. P. No. 927 of 1966, a learned single judge has held that these rules would contravene Art.30 and granted relief to the petitioner there, on that basis. But the learned judge did not strike down the rules as he was of opinion that the rules can be enforced against minority schools in certain circumstances.

8. I am in complete agreement with my learned brother in thinking that the rules are bad for the reason that they impose unreasonable restrictions upon the fundamental right guaranteed by Art.30 of the Constitution. But, when the rules are couched in language wide enough to cover restrictions upon a Fundamental right both permissible and impermissible, the rule must be adjudged void to the extent they contravene the fundamental right.

9. In Ramesh Thapper v. State of Madras AIR. 1950 SC. 124 at 129, the Supreme Court said:

"Where a law purports to authorise the imposition of restrictions on a fundamental right in language wide enough to cover restrictions both within and without the limits of constitutionally permissible legislative action affecting such right it is not possible to uphold it even so far as it may be applied within the constitutional limits, as it is not severable. So long as the possibility of its being applied for purposes not sanctioned by the Constitution cannot be ruled out, it must be held to be wholly unconstitutional and void. In other words, cl. (2) of Art.19 having allowed the imposition of restrictions on the freedom of speech and expression only in cases where danger to public security is involved, an enactment, which is capable of being applied to cases, where no such danger could arise, cannot be held to be constitutional and valid to any extent."

10. Art.13 (2) of the Constitution reads:

"The State shall not make any law which takes away or abridges the rights conferred by this part and any law made in contravention of this clause shall, to the extent of the contravention, be void."

11. The question as to what exactly is the meaning of the word void in Art.13 (2) so far as post-Constitution laws or rules, repugnant to the provisions in Part III of the Constitution, and whether there is a distinction between a law which conflicts with the limitations on the power of Legislature and a law which conflicts with the fundamental rights have been the subject-matter of decision in several Supreme Court cases. In Behram Khurshed Pesikaka v. State of Bombay AIR. 1955 SC. 123, [LQ/SC/1954/118] Venkatarama Aiyar J. drew a distinction between invalidity of a law, arising out of lack of legislative competence, and that, arising by reason of a check imposed upon the Legislature by the provisions contained in the Chapter on Fundamental Rights. He was of the view that the word void in Art.13 (1) should be construed as meaning, in the language of American Jurists, relatively void. On the second hearing of the case, Mahajan C. J. rejected the distinction between a law void for lack of legislative power, and a law void for violating constitutional fetter on the legislative power, and said all such laws should be taken as obliterated from the statute book for all intents and purposes.

12. In Saghir Ahmad v. Stale of U. P. AIR. 1954 SC. 728 [LQ/SC/1954/130] Mukherjea J. said that a statute void for unconstitutionality is dead, and cannot be vitalized by a subsequent amendment of the Constitution removing the constitutional objection, but must be re-enacted. He further said that the Act there under consideration violated Art.31 (2) of the Constitution, and thus was invalid, and that the doctrine of eclipse cannot be applied to post-Constitution laws.

13. In Bhikaji Narain Dhakras v. State of M. P. AIR. 1955 SC. 781 [LQ/SC/1955/72] Das. C. J., after referring to the case of Keshavan Madhava Menon v. State of Bombay AIR. 1957 SC. 128, said that there is a distinction between a pre-Con-stitution law and a post-Constitution law, that a post-Constitution law will be void by the express provisions of Art.13 (2) of the Constitution to the extent of such inconsistency.

14. The question was again considered by Venkatarama Aiyar J. in M. P. V. Sundararamier & Co., v. State of Andhra Pradesh AIR. 1958 SC. 468 [LQ/SC/1958/21] and he said:

"Where an enactment is unconstitutional in part but valid as to the rest, assuming of course that the two portions are severable, it cannot be held to have been wiped out of the statute book as it admittedly must remain there for the purpose of enforcement of the valid portion thereof, and being on the statute book, even that portion which is unenforceable on the ground that it is unconstitutional will operate proprio vigore when the Constitutional bar is removed, and there is no need for a fresh legislation."

15. In Deapchand v. State of U. P. AIR. 1959 SC 648 [LQ/SC/1959/3] Subba Rao J. (as he then was) who delivered the majority judgment, adverted to the distinction between these two categories of laws, and said that there is really no distinction between the two, and that although both will be void, a pre-Constitution law subsists except to the extent of its inconsistency with the provisions of Part III, whereas no post-Constitution law can be made contravening the provisions of Part III, and therefore, the law to that extent, though made, is a nullity from its inception.

16. In Mahendra Lal v. State of U.P. A.I.R. 1963 S C. 1019, Wanchoo J. (as he then was) said on behalf of the court that the doctrine of eclipse must be confined to pre-Constitution laws, and that a post-Constitution law void for violating the provisions in the Chapter on Fundamental Rights was void from its inception, and is not revived by an amendment of the Constitution removing the ground which brought about the voidness.

17. I think, in the light of these later decisions of the Supreme Court it must be held that these rules are void to the extent of their contravention of the fundamental right under Art.30. There is, therefore, no question of their being enforced as against educational institutions established and administered by a minority based on religion or language under any circumstance. When I say that those rules are void, to the extant they contravene Art.30, I must not be understood as saying that they have no effect at all. For, long ago, Chief Justice Hughes of U. S. Supreme Court said in Chicot Co. Drainage Dist. v. Baxter State Bank: 308 U. S.374-84 Law ed. 332-33.

"The courts below have proceeded on the theory that the Act of Congress, having been found to be unconstitutional, was not a law, that it was inoperative, conferring no rights and imposing no duties and hence affording no basis for the challenged decree It is quite clear however, that such broad statements as to the effect of a determination of unconstitutionality.must be taken with qualifications. The actual existence of a statute, prior to such a determination, is an operative fact and may have consequences which cannot justly be ignored. The past cannot always be erased by a new judicial declaration. The effect of the subsequent ruling as to invalidity may have to be considered in various aspects, with respect to particular relations, individual and corporate, and particular conduct, private and official. Questions of rights claimed to have become vested, of status, of prior determinations deemed to have finality and acted upon accordingly, of public policy in the light of the nature both of the statute and of its previous application, demand examination. These questions are among the most difficult of those which have engaged the attention of courts, state and federal, and it is manifest from numerous decisions that an all-inclusive statement of a principle of absolute retroactive invalidity cannot be justified."

This is the real basis of the doctrine of prospective overruling (See the decision in Linkletter v. Walker 381 U. S.618-14 Law ed. 601 as also the ruling in Golak Nath v. State of Punjab, AIR. 1967 S.C.1643. The anomaly inherent in the compromise between the Blackstonian theory of courts as only discoverers of the law and theory of J. C. Gray and others of courts as its maker could have been avoided if we had adopted the more realistic approach, namely, that declaration of nullity is a constitutive act, with retrospective effect in appropriate cases and not a declaratory function.

"The decision made by the competent authority that something that presents itself as a norm is nul ab initio because it fulfills the conditions of nullity determined by the legal order is a constitutive act, it has a definite legal effect; without and prior to this act the phenomenon in question cannot be considered to be nul. Hence the decision is not "declaratory", that is to say, it Is not, as it presents itself, a declaration of nullity; it is a true annulment, an annulment with retroactive force. There must be something legally existing to which this decision refers. Hence, the phenomenon in question cannot be something nul ab initio, that is to say, legally nothing. It has to be considered as a norm annulled with retroactive force by the decision declaring it nul ab initio. Just as everything King Midas touched turned into gold, everything to which the law refers becomes law, i.e, something legally existing. The case of absolute nullity lies beyond the law (See General Theory of Law and

State by Hans Kelsen-page 161)."

18. I do not think that it is part of the function of a court to strike down and expunge a law from the statute book, especially in a case like this, where the rules will apply to other educational institutions not run by the minorities visualised in Art.30.

19. The respondent contended that the fundamental right has been waived by its non-assertion by the minority in that they submitted to the enforcement of the rules in the past without protest. In support of this contention, counsel for the respondent has referred me to the ruling of the Supreme Court in Basheswar Nath v. I. T. Commissioner AIR. 1959 S.C.149. Diverse views have been expressed by the learned judges who participated in the decision of that case. The majority view is that the right conferred by Art.14 of the Constitution cannot be waived by a person, as the Article is said to be an admonition to the State and enacted as a matter of public policy although the ultimate beneficiaries are persons. The view of S K Das J. and Subba Rao J. is that no fundamental right can be waived. Mr. H. M. Seervai in his Constitutional Law of India has elaborately dealt with the question (see page 173)and he summarises his view as follows:

"It is submitted that the correct line of enquiry as regards the waiver of fundamental rights is to ask: (1) is any person under an obligation to assert his fundamental rights against their violation by the State (2) if not, is any authority appointed by the Constitution to vindicates those rights on his behalf against his will (3) if not, should he not be free to make the best arrangement for himself in face of such violation It is obvious that there is no obligation laid on a person to assert his fundamental rights against their violation by the State, and equally obvious that no authority has been appointed to vindicate those rights on bis behalf. If so, it is submitted, adapting the language of the U.S. Supreme Court, that public policy is not so inconsistent as to leave it open to a person not to assert his fundamental rights at all and yet prevent him from securing such mitigation of the violation as he considers satisfactory. Again, if the law can interpose public policy between a person and the waiver by him of his fundamental rights, it must have effective power to do so if he decides not to assert them at all. But we know that there is not such interposition in the last-mentioned case; therefore there should be no such interposition in the case of waiver." (See page 183 of Constitutional Law of India by H.M. Seervai).

I am not sure whether any generalisation upon a matter like this would be wise. Take for instance, the fundamental right guaranteed under Art.23 of the Constitution of India. It is a paradox that a freeman is not allowed to be a slave. Ex hypothesi, freedom implies the freedom to barter it away. Although that is logical, no free society proceeds on that basis. A contract by a free man to become a slave is against public policy, and will not be enforced. And what is waiver, except an agreement to abandon a right, to be implied from conduct and attendant circumstances. If an agreement cannot be valid as it will be against public policy, how can there be a waiver Can involuntary servitude resulting from an agreement, be defended by the master, for the reason that the slave has waived his right to be a free man by an agreement, which though invalid in law, is operative as waiver I do not pause to consider whether waiver requires consideration in all cases, as it is not relevant to the present argument. Chief Justice Hughes said for the court in Bailey v. Alabama 219 U.S. 219 55 Law ed. 191 at 202 that involuntary servitude can stem from a contract.

"Peonage is sometimes classified as voluntary of involuntary. but this implies simply a difference in the mode of origin, but none in the character of the servitude. The one exists where the debtor voluntarily contracts to enter the service of bis creditor. The other is forced upon the debtor by some provision of law. But peonage, however created, is compulsory service, involuntary servitude." (See also the decision in Kader v. Muthokoya-A..I.R.1962 Kerala 138)

The fundamental right under Art.30 is that of a plurality of persons as a unit, or if I may say so, of a community of persons necessarily fluctuating, and waiver means the voluntary relinquishment of a known right. It may be difficult to infer a waiver from the conduct of the members of a fluctuating body Can the present members of a minority community barter away the right under Art.30 so as to bind the future members of it as a unit In other words, can the conduct of the present generation affect the fundamental right of the minority community in the future The fundamental right is of the living generation. The dead cannot waive the right of the living generation unless there be a succession. I doubt whether the future members of a minority community as a unit derive the fundamental right under Art.30 from its dead members by succession or by inheritance. However, I need not venture a final opinion on this point. Suffice it for the purpose of this case to say that there is no allegation or proof that the petitioner or the minority community which he represents was aware that these rules are violative of its fundamental right under Art.30. In order that a plea of waiver may succeed, it must be proved, that the person or persons was or were aware of the right waived, and then, deliberately abandoned it. It is not sufficient to show that he or they failed to exercise the right. The Supreme Court in re-Kerala Education Bill, 1957,1958 KLT. 465 at 501 said that "there can be no question of the loss of a fundamental right merely by the non-exercise of it." The petitioner has said;in the affidavit that the minority was not aware of the right to resist the enforcement of these rules, and that has not been controverted in the counter. I cannot infer a waiver of the fundamental right from the facts and circumstances of the case.

20. I hold that R.6, 7 and 8 of Chapter XXV of the Kerala Education Rules are void to the extent they contravene the fundamental right of the minority to establish and administer educational institutions of their choice; and restrain the respondent from enforcing these rules as against the schools in question.

21. The writ petition is allowed, but in the circumstances without any order as to costs.

Allowed.