SC concedes committing 'mistake' of breaching Legal immunity of Governor of Arunachal, recalls notice

February,1,2016: Supreme Court on Monday conceded its "mistake" and recalled its notice issued to Arunachal Pradesh governor Jyoti Prasad Rajkhowa in cases arising out of imposition of President's Rule in the political crisis-hit hill state.

After considering its earlier verdict and the legal position that the governor enjoys "complete immunity" in court proceedings, a five-judge Constitutional bench headed by Justice JS Khehar said "that (issuing notice) is our mistake."

The bench made the remark at the outset when attorney general Mukul Rohatgi pointed out the legal position and referred to a 2006 judgement which had held that governors cannot be asked to join legal proceedings.

Referring to Rohatgi's contention that governors have "complete immunity" under Article 361 of the Constitution, it said, "We consider is just and appropriate to recall the notice issued to Respondent 2 (the Governor)."

The bench, also comprising Justices Dipak Misra, MB Lokur, PC Ghose and NV Ramana, however, clarified that its order recalling the notice would not "preclude" the Arunachal governor from filing or putting forth his views before it.

"Having given a thoughtful consideration to the issue in hand, we are inclined to recall the notice. That, however, would not preclude the governor from filing or putting forth his views before it," the bench said.

It, meanwhile, issued notice to the Centre on fresh pleas of former chief minister Nabam Tuki and Congress leader Bamang Felix against imposition of President's Rule.

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