JUDGEMENT
-
(1.) These two Special Leave Petitions under Article 136 of
the Constitution are against the common judgments dated
13.12.2006, 04.06.2007 and 21.06.2007 of the
Bombay High Court in Writ Petition Nos. 903 of
2004 and 1781 of 2004 (for short 'the impugned
judgment') and relate to elections to the Bar Council of
Maharashtra and Goa.
(2.) The facts very briefly are that for elections to the Bar
Council of Maharashtra and Goa (for short 'the State Bar
Council'), Electoral Roll was prepared in which the names of
the Advocates on the roll of the State Bar Council who had
not paid the subscription as per Rule 40, Chapter -II, Part
VI of the Rules were deleted from the Electoral Roll. The
names of these Advocates had to be deleted from the
Electoral Roll because Rule 6(h) of the Bar Council of
Maharashtra and Goa Rules (for short 'the State Bar
Council Rules') provided that the name of an Advocate
appearing in the State Bar Council Roll shall not be on the
Electoral Roll if he has not paid the subscription under Rule
40, Chapter - II, Part VI of the Rules and obtained receipt
from the State Bar Council. Respondent No.1, who was
earlier a member of the State Bar Council, filed Writ Petition
No. 903 of 2004 before the High Court on 31.12.2003
praying that all the Advocates on the Roll of the State Bar
Council be allowed to cast their votes and contest the
elections without being disqualified for non-payment of the
amounts as per Rule 40, Chapter - II, Part VI of the Rules.
While the Writ Petition was pending, elections to the State
Bar Council were held and the result of the elections was
declared on 04.03.2004. Respondent Nos. 1 and 7 to 30
were declared elected to the State Bar Council and the State
Bar Council was constituted for a fresh term of five years.
Respondent No.1 amended the Writ Petition No. 903 of 2004
and prayed for striking down Rule 6(h) of the State Bar
Council Rules as ultra vires the powers of the State Bar
Council. Under Rule 31 of the State Bar Council Rules, it
was provided that a voter shall be entitled to mark his
preferences to all the candidates appearing in the voting
paper and Rule 32 (g) of the State Bar Council Rules
provided that a voting paper shall be invalid in which
preferences to less than ten candidates are communicated.
Respondent No.1 also challenged these provisions in Rules
31 and 32 and prayed for the deletion of the provision for
communicating a minimum of ten preferences in the voting
paper. On 07.06.2004, some other Advocates filed Writ
Petition No. 1781 of 2004 seeking similar reliefs. In both
the Writ Petitions a prayer was made for setting aside the
election to the State Bar Council held on 04.03.2004.
(3.) After the replies were filed by the State Bar Council as
well as the Bar Council of India, the Division Bench of the
High Court heard the matter and the learned Judges
delivered two separate judgments on 13.12.2006. While one
learned Judge, Anoop V. Mohta, J. held Rules 6(h) and 32(g)
of the State Bar Council Rules valid, the other learned
Judge, F.I. Rebello, J. held Rules 6(h) and 32(g) as ultra
vires the powers of the State Bar Council. The matter was
referred to a third learned Judge, D.K. Deshmukh, J., who
on 04.06.2007 agreed with F.I. Rebello, J. and held that
Rules 6(h) and 32(g) are ultra vires the powers of the State
Bar Council. Rebello and Deshmukh, JJ., have held that
under Section 49(1)(a) of the Advocates Act, 1961, (for short
'the Act') it is the Bar Council of India which has the power
to make Rules prescribing the conditions subject to which
an Advocate may be entitled to vote at an election to the
State Bar Council, including qualification or disqualification
of voters, and under Section 15 of the Act a State Bar
Council has only the power to make rules for election of the
members of the State Bar Council and for preparation and
revision of Electoral Rolls and that Rules 6(h) and 32(g) of
the State Bar Council Rules are not rules relating to the
preparation and revision of Electoral Rules, but rules laying
down the conditions subject to which an Advocate would be
entitled to vote at an election of the State Bar Council,
including the qualification and disqualification of voters,
and therefore the State Bar Council had by making Rules
6(h) and 32(g) of the State Bar Council Rules exceeded its
powers and encroached on the power of the Bar Council of
India. By the impugned common order dated 21.06.2007,
the High Court allowed the Writ Petitions in terms of the
judgment of Rebello, J. declaring Rules 6(h) and 32(g) of the
State Bar Council Rules as ultra vires Section 49(1)(a) of the
Act and directed the State Bar Council to have counted the
votes which were declared invalid counted on the ground
that voters had not cast ten preference votes.;
Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.