KHANNA - (1.) CIVIL 70 of 1971 has been filed by special leave by Shri Sadiq Ali and another against the order of the Election Commission of India (hereinafter referred to as the Commission) under Paragraph 15 of the Election Symbols (Reservation and Allotment) Order, 1968 (hereinafter referred to as the 'Symbols Order), Whereby the Commission held that for the purpose of allotment of Symbol in ellections the political party presided over by Shri Jagjivan Ram was the lndian National Congress and was entitled to the Symbol of "Two Bullocks with Yoke on", reserved for the said Congress.
(2.) INDIAN National Congress (hereinafter referred to as the 'Congress') is a recognised National Party under the Symbols Order. The symbol of the "Two Bullocks with Yoke on" Was exclusively reserved for the Congress for the purpose of elections to the Houses of Parliament and the Legislative Assemblies of the States and Union Territories. The Congress is a voluntary association; it is neither a statutory body nor a registered society under the Societies Registration Act. It has framed its own constitution and rules. Shri S. Nijalingappa was elected President of the Congress with effect from 1/01/1968 for a period of two years. Dr. Zakir Hussain, President of India, died in 1969. Split then took place in the Congress Party following differences over the. choice of Congress nominee for the office of the President of India. Each group claimed to represent the Congress Party. One of the groups elected Shri G. Subramaniam as the President of the Congress. Subsequently, Shri Jagjivan Ram was elected President by this group in place of Shri Subramaniam. For sake of convenience this group would hereafter be referred to as Congress 'J'. Shri Nijalingappa continued to be the President of the party represented by the other group which would hereafter be referred to as Congress 'O'. On 21/12/1969, Shri Subramaniam claiming to be the President of the Congress, addressed a letter to the Chief Election Commissioner stating that there had been a change in the office bearers of the Congress. Enclosed with the letter was the list of office-borers of Congress 'J' Party and it was stated that they were the office-bearers of the Congress. There was then some exchange of correspondence between the commission and Congress 'J' Party. On 3/01/1970, a communication was addressed to the Election Commission on behalf of the Congress 'J' that Shri Jagjivan Ram had been duly elected as President of the Congress and had taken charge on 25/12/1969, during the plenary session held at /Bombay.
(3.) ON 8/01/1970, a letter was sent on behalf of the Commission to the secretary of Congress 'O'. Enclosed with that letter was a copy of the letter of Shri Subramaniam dated 21/12/1969. The Congress 'O' was asked to make its comments so as to enable the Commission to take decision in the matter after hearing both parties. ON 14/01/1970, a reply was sent on behalf of Congress 'O' by its General secretary, Shri Sadiq Ali. In that reply it was stated that Shri Subramaniam who had styled himself as the President of the Congress was, in fact, not its President and that the duly elected President of the Congress was Shri Nijalingappa. It was also stated that the office-bearers mentioned by Shri Subramaniam including Shri Subramaniam' himself, were persons expelled from the Congress and had otherwise ceased to be the members of the Congress. 668 Further, according to the letter of Shri Sadiq Ali, the Commission should not have entertained any communication from a group of people who had formed a new party and were masquerading themselves in the name and style of the Congress. This association of persons, added Shri Sadiq Ali, was neither a splinter group nor a rival S. of the Congress. The competence of the Commission to enquire into the matter was also questioned. On 15/01/1970, a communication was addressed by the Commission to the secretary of Congress 'J' as well as that of Congress '0' stating that, "a. dispute appears to have arisen as to which of the two groups is the recognised political party known as the Indian National Congress for the purposes of the Election Symbols (Reservation and Allotment) Order, 1968, and the Commission is required to take a decision in the matter in terms of Paragraph 15, read with Paragraph 18, of the said Order. The Commission proposes to afford reasonable opportunities to each group to present its case before it so that the Commission may take into account all the available facts and circumstances for deciding the case".;