R. Chitralekha & ANR Vs. State of Mysore & Ors [1964] INSC 20 (29 January 1964)

R. Chitralekha & ANR Vs. State of Mysore & Ors [1964] INSC 20 (29 January 1964)

29/01/1964 SUBBARAO, K.

SUBBARAO, K.

SINHA, BHUVNESHWAR P.(CJ) DAYAL, RAGHUBAR AYYANGAR, N. RAJAGOPALA MUDHOLKAR, J.R.

CITATION: 1964 AIR 1823 1964 SCR (6) 368

CITATOR INFO:

F 1967 SC1145 (16) R 1967 SC1283 (7) F 1968 SC1379 (6) R 1970 SC 679 (17) R 1971 SC1731 (14) RF 1971 SC2303 (14,16,24) R 1971 SC2560 (10) R 1972 SC1375 (80,93) RF 1973 SC 930 (22,25) RF 1975 SC 563 (33,34) R 1975 SC2299 (485) R 1976 SC2381 (21) RF 1976 SC2482 (5) F 1980 SC 383 (3) RF 1980 SC1975 (12) RF 1981 SC 487 (18) R 1984 SC 873 (7) O 1985 SC1495 (11,13,59,63,67,99,118,147) R 1987 SC 400 (20) RF 1987 SC2034 (18)

ACT:

Constitution of India, 1950, Art. 166--If mandatory-List I Entry 66--scope of--Viva Voce test for admission in college--If violation of Art. 14--Article 15(4)--Classification of backward classes--Validity.

HEADNOTE:

The Government of Mysore by an order defined backward classes and directed that 30 per cent of the seats in professional and technical colleges and institutions shall be reserved for them and 18 per cent to the Schedule castes and Scheduled Tribes. It was laid down that classification of socially and educationally backward classes should be made on the basis of economic condition and occupation. By a letter the Government informed the Director of Technical Education that it had been decided that 25% of the maximum marks for the examination in optional subjects shall be fixed as interview marks. The selection will be conducted by a committee composed of Heads of Technical Institutions aid in allotting marks for interview factors like general knowledge, personality and extracurricular activities of the candidates should be' taken into consideration.

On the basis of the above criteria selections were made for admission to Engineering and Medical Colleges. Thereupon some of the candidates whose applications for admission were rejected filed writ petitions before the High Court of Mysore for quashing the orders issued by the Government and for directing that they shall be admitted in the colleges strictly in the order of merit. The High Court rejected the contentions raised on points of law but found that the selection committee has abused its power and directed that the petitioners be interviewed afresh and admissions be made in accordance with the Government Order and letter which were declared valid.

Before this Court it was contended that the Government letter was invalid inasmuch as it did not comply with the provisions of Art. 166 of the Constitution. The next contention was that the Government had no power to appoint a selection committee for admitting students to colleges on the basis of higher or different qualifications than those prescribed by the University. Another contention was that selection by viva voce examination was illegal by reason of the fact that it enables the interviewers to act arbitrarily and therefore it contravenes Art. 44 of the Constitution.

Lastly it was contended that unless the observation of the High Court that the classification was not perfect since the Government has not applied the caste test as well as the economic test is corrected it will mislead the Government.

Held: (Per B. P. Sinha, C.J., Subba Rao, Raghubar Dayal and Rajagopala Ayyangar JJ.) (i) The provisions of Art. 166 of the Constitution are only directory and not mandatory and, if they are not complied with, it can be established as a question of fact that the impugned order was issued in fact by the State Government or the Governor. In the present case the impugned order though it does not conform to the provisions of Art. 166 ex facie says that an order to the effect mentioned therein was issued by the Government and it is not denied by the appellants that the order was made by the Government and neither it is denied that it was communicated to the selection committee.

Therefore it is valid.

134-159 S.C.-24 370 Dattatraya Moreshwar Pangarkar v. State of Bombay [1952] S.C.R. 612, State of Bombay v. Purushottam log Naik, [1952] S.C.R. 74, Ghaio Mall & sons v. State of Delhi, [1959] S.C.A. 1424 and Bachittar Singh v. State of Punjab, [1962] Supp. 3 S.C.R. 713, referred to.

(ii) If the impact of the State law providing for standards of education on entry 66 of List I is so heavy and devastating as to wipe out or appreciably abridge the Central field it may be struck down. But that is a question of fact to be ascertained in each case. If a State law Prescribes higher percentage of marks for extra-curricular activities in the matter of admission to colleges it cannot be said that it would be directly encroaching on the field covered by entry 66 of List I. The Government Orders do not contravene the minimum qualification prescribed by the Mysore University; what the Government did was to appoint a selection committee and prescribe for selection of students who have the minimum qualifications prescribed by the University. Since they cannot admit all the students who have secured the minimum marks prescribed by the University they had necessarily to select the applicants on some reasonable basis. The State Government is therefore entitled to prescribe a machinery and also the criteria for admission of qualified students to medical and engineering colleges run by the Government and with the consent of the management of the Government aided colleges, to the said colleges also.

Gujarat University v. Shri Krishna, [1963] Supp. 1 S.C.R.

112, distinguished.

(iii) The selection by viva voce is one of the methods suggested by modern authorities on education in preference to written tests. It is no', for the court to say which method should be adopted, it should be left to the authorities concerned. The fact that one particular method is capable of abuse is not sufficient ground for quashing it as being violative of Art. 14. If in a given case the selection committee abuses its powers in violation of Art.

14 the selection will be held invalid and will be set aside as the High Court has done in the present case.

(iv) A classification of backward classes based on economic conditions and occupation is not bad and does not offend Art. 15(4). The caste of a group of citizens may be a relevant circumstance in ascertaining their social backwardness and though it is a relevant factor to determine social backwardness of a class, it cannot be the sole or dominent test in that behalf. If in a given selection caste is excluded in ascertaining a class within the meaning of Art. 15(4) it does not vitiate the classification if it satisfied other tests. The inference to the contrary which may be drawn from the observation of the High Court in the impugned judgment will not be correct in law or a correct reading of the observations of this Court in M. R. Balaji v. State of Mysore, [1963] Supp. 1 S.C.R. 439.

(v) Various provisions of the Constitution like Arts. 15, 29, 46, 341 and 342 which recognise the factual existence of backward classes in our 371 country and which make a sincere attempt to promote the welfare of the weaker sections thereof should be construed to effectuate that policy and not to give weightage to progressive sections of the society under the false colour of caste to which they happen to belong. Under no circumstances a "class" can be equated to a "caste" though the caste of an individual or group of individuals may be a relevant factor in putting him in a particular class. If in a given situation caste is excluded in ascertaining a class within the meaning of Art. 15(4) it would not violate the classification if it satisfied other tests. If an entire sub-caste by and large, is backward, it may be included in the Scheduled Castes by following the appropriate procedure laid down by the Constitution.

Per Mudholkar, J. (dissenting): (i) The decisions of this Court dealing with Art. 166 of the Constitution have definitely held that where the' existence of a Government Order itself is challenged by a person who is affected by it the burden is upon the Government to establish that an order was in fact made by the Governor in the manner provided for in the rules of business framed by the Governor under cl.

(3) of Art. 166.

(ii) It is not correct to say, in this case, that the appellants have not denied the existence of the order.

Right from the beginning they have been saying that there was no "Government Order" in so far as admission to the Medical College was concerned. Since both the appellants were concerned only with the admission to a Medical College they had no necessity to deny the existence of the Government Order regarding admission to an Engineering College. The document which is relied on the State to establish that there was a Government Order is nothing but a communication from the Secretary to Government of Mysore addressed to the selection committee and Deans Medical College Mysore. It is thus not an order of the kind contemplated by Art. 166. Except a statement in that communication that the Under Secretary is "directed to state" that the Government has taken a decision there is no evidence or averment that the Governor has made an order providing for interview. In no case has this Court held that such a document. can be treated as the Governor's Order or even evidence of the existence of the Governor's Order.

(iii) The decision of this Court in Gujarat University v. Shri Krishna, [1963] Supp. 1 S.C.R. 112, establishes that the power to provide for coordination and determination of standards in certain institutions like the medical colleges is vested in the Parliament and even though Parliament may not have exercised that power the State Legislature cannot step in and provide for the determination and coordination of standards by requiring that marks on the basis of interviews be awarded to the applicants for admission of candidates to,-such institutions as is done in the present case. It constitutes an interference with the standards of admission laid down by the University.

(iv) The executive power of the State which is co-extensive with legislative power under Art. 162 of the Constitution cannot be exercised where such exercise is contrary to law or where it has been assigned to 372 other authorities or bodies. Section 23 of the Mysore University Act, provides that the Acadamic Council shall have power to prescribe the conditions of admission to the University and therefore the executive cannot encroach on this power.

Rai Sahib Ram Jawaya Kapur v. State of Punjab, [1955] 2 S.C.R. 225 and Motilal v. Government of State of Uttar Pradesh, A.I.R. 1951 All 259 (F.13.).

(v) It would not be in accordance with cl. (1) of Art. 15 or cl. (2) of Art. 29 to require the consideration of the caste of persons to be borne in mind for determining what are socially and educationally backward classes.

CIVIL APPELLATE JURISDICTION: Civil Appeals Nos. 1056 and 1057 of 1963.

Appeals by special leave from the judgment and order dated September 30, 1963 of the Mysore High Court in Writ Petitions Nos. 1592 and 1522 of 1963.

S. K. Venkataranga Iyengar and R. Gopalakrishnan, for the appellants (in both the appeals).

C. K.. Daphtary, Attorney-General, B. R. L. lyengar and B. R. G. K. A char, for the respondents (in both the appeals) January 29, 1964. The Judgment of B. P. Sinha, C.J., K. Subba Rao, N. Rajagopala Ayyangar and Raghubar Dayal JJ. was delivered by Subba Rao J. Mudholkar J. delivered a dissenting opinion.

SUBBA RAO J.-These two appeals raise the question of the validity, of the orders made by the Government of Mysore in respect of admissions to Engineering and Medical Colleges in the State of Mysore. The facts may be briefly stated: in the State of Mysore there are a number of Engineering and Medical Colleges-most of them are Government Colleges and a few of them are Government aided Colleges. The State Government appointed a common selection committee for settling admissions to the Engineering Colleges and another common selection committee for settling admissions to Medical Colleges. The Government by an order dated July 26, 1963, marked as Ex. C in the 373 High Court, defined backward classes and directed that 30 per cent of the seats in professional and technical colleges and institutions shall be reserved for them and 18 per cent.

to the Scheduled Castes and the Scheduled Tribes. On July 6, 1963, the Government sent a letter to the Director of Technical Education in Mysore, Bangalore, informing him that it had been decided that 25 per cent of the maximum marks for the examination in the optional subjects taken into account for making the selection of candidates for admission to Engineering Colleges shall be fixed as interview marks;

it also laid down the criteria for allotting marks in the interview. It appears that a similar order was issued in respect of Medical Colleges. The selection committee converted the total of the marks in the optional subjects to a maximum of 300 marks and fixed the maximum marks for interview at 75. On the basis of the marks obtained by the candidates in the examination and those -obtained in the interview, selections were made for admission to Engineering and Medical Colleges. Some of the candidates whose applications for admission to the said colleges were rejected filed petitions under Art. 226 of the Constitution in the High Court of Mysore for quashing the orders issued by the Government in the matter of admissions to the said Colleges and for a direction that they shall be admitted in the Colleges strictly in the order of merit. The High Court, after considering the various contentions raised by the petitioners, held that the orders defining backwardness were valid and that the criteria laid down for interview of students were good; but it held that -the selection committee had abused the powers conferred upon it and on that finding set aside the interviews held and directed that the applicants shall be interviewed afresh in accordance with the scheme laid down by the Government in Exs. C and D and in Annexure IV, subject to the directions given by it.

Two of the petitioners have filed the present appeals against the said order of the High Court.

We shall now proceed to deal with the various contentions raised by learned counsel for the appellants.

Learned counsel for the appellants contends that the Government did not issue any order to the selection committee in charge of admissions to Medical Colleges prescribing the marks for interview or fixing the criteria for allotting the said marks. Annexure IV dated July 6, 1963, relates to award of marks for the interview of candidates, seeking admission to Engineering Colleges and Technical Institutions. It was a letter written by the Secretary to the Government of Mysore, Education Department, to the Director of Technical Education in Mysore Bangalore.

Therein the Government fixed the percentage of marks to be allotted at the interview. The selection committee was authorised to allot marks to the candidates, having regard to the following factors:

(1) General Knowledge.

(2) Aptitude and personality.

(3) Previous academic career, including special distinctions, etc.

(4) N . C.C., A.C.C., etc.

(5) Extracurricular activities including sports, social service, debating, dramatics, etc.

But at the time of arguments no letter written by the Government in respect of admissions to Medical Colleges was placed before us. There is no definite allegation in either of the two affidavits filed by the appellants that no such order was issued by the Government in respect of Medical Colleges. But, in the petition filed by Chitralekha in para 22 the following statement is found:

"As the order empowering them to award 75 marks as interview marks has so far remained secret in that it has not been made available, this Hon'ble Court may be pleased to send for the same, as the order falls to be quashed." This averment assumes that such an order was made. In the counter-affidavit filed by Dr. Dharmaraj, Dean, Medical College, and Chairman of the selection committee for admission to Medical Colleges, it is stated that the Government by its letter directed that the said selection committee shall interview candidates and allot marks the maximum of which shall be 25 per cent of the maximum marks for the optional subjects and laid down the criteria for allotting marks in the interview. In the paper-book as typed the description of the letter is omitted. But the learned;

Attorney-General stated that in the original the description is given and that is, PLM 531 MNC 63 dated 12th July, 1963.

In the counter-affidavit filed by B. R. Verma, Deputy Secretary to -the Government of Mysore, Education Department, Bangalore, after referring to Annexure IV, it is stated that a similar letter was sent by the Government to the Selection Committee for admission to Medical Colleges.

It does not appear from the judgment of the High Court that learned counsel for the appellants denied the existence of such a communication in respect of Medical Colleges, but Proceeded with his argument on the basis that a communication similar to Annexure IV issued in connection with admissions to Engineering Colleges existed in the case of Medical Colleges also. But before us the learned counsel for the appellants heavily relied upon the fact that the said order was not filed in the court and was not willing to accept the assurance given by the Attorney-General on instructions that such an order existed. In the circumstances we directed the Attorney-General to file the said order. A copy of the letter written by the Government has since be-en filed and it clearly shows that the relevant instructions were issued in, respect of admission to Medical Colleges also. We, therefore, hold that the Government sent a letter similar in terms. to annexure IV to the selection committee for admission to, Medical Colleges.

The next contention advanced is that Annexure IV was invalid as it did not conform to the requirements of Art. 166 of the Constitution. As the argument turns upon the for= of the said annexure it will be convenient to read the material part thereof.

"sir, Sub : Award of marks for the "interview" of the candidates seeking admission to Engineering Colleges and Technical Institutions.

With reference to your letter No. AAS. 4.ADW/63/2491, dated the 25th June, 1903, on the subject 376 Mentioned above, I am directed to state that Government have decided that 25 per cent of the maximum marks Yours faithfully, Sd/S. NARASAPPA, Under Secretary to Government, Education Department." Ex facie this letter shows that it was a communication of he order issued by the Government under the signature of the Under Secretary to the Government, Education Department.

Under Art., 166 of the Constitution an executive action of the Government of a State shall be expressed to be taken in the name of the Governor, and that orders made in the name of the Governor shall be authenticated in such, manner as may be specified in rules to be made by be Governor and the validity of an order which is so authenticated shall not be called in question on the ground hat it is not an order made by the Governor.

If the conditions laid down in this Article are complied with, the order cannot be called in question on the ground hat it is not an order made by the Governor. It is contended that as the order in question was not issued in the name of the Governor the order was void and no interviews could be held pursuant to that order. The law on the subject is well-settled. In Dattatreya Moreshwar Pangarkar v. The State of Bombay (1) Das J., as he then was, observed:

"Strict compliance with the requirements of article 166 gives an immunity to the order in that it cannot be challenged on the ground that it is not an order made by the Governor.

If, therefore, the requirements of that article are not complied with, the resulting immunity cannot be claimed by the State.

This, however, does not vitiate the order itself action to be expressed and authenticated in the manner therein laid down but an (1) [1952] S.C.R. 612, 625.

377 omission to comply with those provisions does not render the executive action a nullity.

Therefore' all that the procedure established by law requires is that the appropriate Govermnent must take a decision as to whether the detention order should be confirmed or not under section 11(1)." The same view was reiterated by this Court in The State of Bombay v. Purshottam Jog Naik(1), where it was pointed out that though the order in question then was defective in form it was open to the State Government to prove by other means that such an order had been validly made. This view has been reaffirmed by this Court in subsequent decisions: see Ghaio Mall and Sons v. The State of Delhi (2), and it is, therefore, settled law that provisions of Art. 166 of the Constitution are only directory and not mandatory in character and, if they are not complied with, it can be established as a question of fact that the impugned order was issued in fact by the State Government or the Governor. The judgment of this Court in Bachhittar Singh v. The State of Punjab(3) does not help the appellants, for in that case the order signed by the Revenue Minister was not communicated to the party and, therefore, it was held that there was no effective order.

In the light of the aforesaid decisions, let us look at the facts of this case. Though Annexure IV does not conform to the provisions of Art. 166 of the Constitution, it ex facie says that an order to the effect mentioned therein was issued by the Government and it is not denied that it was communicated to the selection committee. In neither of the affidavits filed by the appellants there was any specific averment that no such order was issued by the Government.

In the counter-affidavit filed by B. R. Varma, Deputy Secretary to the Government of Mysore, Education Department, there is a clear averment that the Government gave the direction contained in Annexure IV and a similar letter was (1) [1952] S. C. R. 674. (2)[1959] S. C. R. 1424.

(3) [1962] SUPP. 3 S. C. R. 713.

378 issued to the selection committee for admissions to Medical Colleges and this averment was not denied by the appellants by filing any affidavit. In the circumstances when there are no allegations at all in the affidavit that the order was not made by the Government, we have no reason to reject the averment made by the Deputy Secretary to the Government that the order was issued by the Government. There are no merits in this contention.

It is then contended that the Government has no power to appoint a selection committee for admitting students to colleges on the basis of higher or different qualifications than those prescribed by the University and, therefore, the orders made by the Government in respect of admission were illegal. The first argument is. that co-ordination and determination of standards of a university is a Union subject and, therefore, the State Legislature has no constitutional competency to make a law for maintaining the standards of university education. As the State Government's executive power extends to matters with respect to which the Legislature of the State has power to make laws, the argument proceeds, the Government of the State cannot make an order or issue directions for maintaining the standards of the University. The further argument is that prescribing higher marks for admission to a College is for the purpose of maintaining the standards of University education and therefore the State Government is not empowered to do so. In support of this contention reliance is placed upon the judgment of this Court in Gujarat University v. Shri Krishna(1). There, one of the questions raised related to alleged conflict between entry 11 of List II and entry 66 of List I of the Seventh Schedule to the Constitution. By item No. 11 of List II of the Seventh Schedule to the Constitution, the State Legislature has power to legislate in respect of education including Universities subject to the provisions of items 63, 64, 65 and 66 of List I and 25 of List III. By item 66 power is entrusted to Parliament to legislate on co-ordination and determination of standards in institutions for higher education or research and scientific and technical institutions.

(1) [1963] SUPP. 1 S.C. R. 112 379 The question was whether medium of instruction was comprehended by either of those entries or whether it fell under both. In that context it was observed at p. 715-716:

"The State has the power to prescribe the syllabi and courses of study in the institutions named in entry 66 (but not falling within entries 63 to 65) and as an incident thereof it has the power to indicate the medium in which instruction should be imparted. But the Union Parliament has an overriding legislative power to ensure that the syllabi and courses of study prescribed and the medium selected do not impair standards of education or render the co-ordination of such standards either on an All India or other basis impossible or even difficult." This and similar other passages indicate that if the law made by the State by virtue of entry II of List II of the Seventh Schedule to the Constitution makes impossible or difficult the exercise of the legisiative power of the Parliament under the entry "Co-ordination and determination of standards in institutions for higher education or research and scientific and technical institutions" reserved to the Union, the State law may be bad. This cannot obviously be decided on speculative and hypothetical reasoning. If the impact of the State law providing for such standards on entry 66 of List I is so heavy or devastating as to wipre out or appreciably abridge the central field, it may be struck down. But that is a question of fact to be ascertained in each case. It is not possible to hold that if a State legislature made a law prescribing a higher percentage of marks for extracurricular activities in the matter of admission to colleges, it would be directly encroaching an the field covered by entry 66 of List I of the Seventh Schedule to the Constitution. If so, it is not disputed that the State Government would be within its rights to prescribe qualifications for admission to colleges so long as its action does not contravene any other law.

It is then said that the Mysore University Act conferred power to prescribe rules for admission to Colleges on the University and the Government cannot exercise that power.

380 It is true that under s. 23 of the Mysore University Act, 1956, the Academic Council shall have the power to prescribe the conditions for admission of students to the University and, in exercise of its power, it has prescribed the percentage of marks which a student shall obtain for getting admission in medical or engineering colleges. The orders of the Government do not contravene the minimum qualifications prescribed by the University; what the Government did was to appoint a selection committee and prescribe rules for selection of students who have the minimum qualifications prescribed by the University. The Government runs most of the medical and engineering colleges. Excluding the State aided colleges for a moment, the position is as follows: The Colleges run by the Government, having regard to financial commitments and other relevant considerations, can only admit a specific number of students to the said Colleges.

They cannot obviously admit all the applicants who have secured the marks prescribed by the University. It has necessarily to screen the applicants on some reasonable basis. The aforesaid orders of the Government only prescribed criteria for making admissions to Colleges from among 'students who secured the minimum qualifying marks prescribed by the University. Once it is conceded, and it is not disputed before us, that the State Government can run medical and engineering colleges, it cannot be denied the power to admit such qualified students as pass the reasonable tests laid down by it. This is a power which every private owner of a College will have, and the Government which runs its own Colleges cannot be denied that power.

Even so it is argued that the same power cannot be exercised by the Government in respect of private Colleges though they are receiving aid from the State. But the management of aided institutions have not raised any objections. Indeed, from the year 1960 admissions were made to the Colleges by the selection committees constituted by the Government. The High Court, after considering the material placed before it, held that, with the consent of the management of the various professional and technical colleges, the Government took over the responsibility of regulating admission of students to the colleges in question.

381 Nothing has been placed before us to prove that the selection committees were constituted against the wishes of the management of the aided colleges. In the circumstances. we cannot disturb the finding of the High Court in this regard.

We, therefore, hold that the Government has power to prescribe a machinery and also the criteria for admission of qualified students to medical and engineering colleges run by the Government and, with the consent of the management of the Government aided colleges, to the said colleges also.

It is then contended that the system of selection by interviews and viva voce examination is illegal inasmuch as it enables the interviewers to act arbitrarily and to manipulate the results and, therefore, it contravenes Art. 14 of the Constitution. To appreciate this contention it is necessary to notice how the interview is held and the criteria laid down for the selection committee to adopt.

The Government by its order dated May 17, 1963 constituted a committee consisting of the following members for selection to Government Medical Colleges:

(1) The Dean, Medical College, Mysore--Chairman.

(2) The Dean, Medical College, Bangalore Member.

(3) The Dean, Medical College, Hubli--Member.

So too, highly qualified educationists were appointed to the selection committee for the Engineering Colleges. By notification dated July 6, 1963, in respect of the Engineering Colleges and a similar notification issued in respect of the Medical Colleges, the Government prescribed that in addition to the examination marks in optional subjects there should be an interview of students for which the maximum mark prescribed shall be 25 per cent of the maximum marks of the optional subjects. The selection committee has to allot marks, having regard to general knowledge, aptitude and personality, previous academic career, including special distinctions etc., N.C.C., A.C.C. etc., extra-curricular activities including sports, social service, debating, dramatics etc. It is, therefore, clear that the Government by its order not only laid down a clear policy and prescribed definite criteria in the matter of giving marks at the interview but 382 also appointed, competent men to make the selection on that basis. The order of the Government does not in any way contravene Art. 14 of the Constitution.

But learned counsel for the appellants raised a larger question that selection by interviews is inherently repugnant to the doctrine of equality embodied in Art. 14 of the Constitution, for, whatever may be the objective test laid down, in the final analysis the awarding of marks is left to the subjective satisfaction of the selection committee and, therefore, it gives ample room for discrimination and manipulation. We cannot accept such a wide contention and condemn one of the well-accepted modes of selection in educational institutions. James Hart in his "An Introduction to Administrative Law" observes, at p. 180 thus:

"A test or examination, to be competitive, must employ an objective standard of measure.

Where the standard or measure is wholly subjective to the examiners, it differs in effect in no respect from an uncontrolled opinion of the examiners and cannot be termed competitive." In the field of education there are divergent views as regard the mode of testing the capacity and calibre of students in the matter of admissions to colleges. Orthodox educationists stand by the marks obtained by a student in the annual examination. The modern trend of opinion insists upon other additional tests, such as interview, performance in extra-curricular activities, personality test, psychiatric tests etc. Obviously we are not in a position to judge which method is preferable or which test is the correct one. If there can be manipulation or dishonesty in allotting marks at interviews, there can equally be manipulation in the matter of awarding marks in the written examinations. In the ultimate analysis, whatever method is adopted its success depends on the moral standards of the members constituting the selection committee and their sense of objectivity and devotion to duty. This criticism is more a reflection on the examiners than on the system itself.

The scheme of selection, however perfect it may be on paper, may be abused in practice. That it is capable of abuse is 383 not a ground for quashing it. So long as the order lays down relevant objective criteria and entrusts the business of selection to qualified persons, this Court cannot obviously have any say in the matter. In this case the criteria laid down by the Government are certainly relevant in the matter of awarding marks at the interview. Learned counsel contends that the ability of a student on the basis of the said criteria can be better judged by other methods like certificate from the N.C.C. Commander or a medical board or a psychiatrist and should not be left to a body like the selection committee which cannot possibly arrive at the correct conclusion in a short time that would be available to it. This criticism does not affect the validity of the criteria, but only suggests a different method of applying the criteria .than that adopted by the Committee. It is not for us to say which method should be adopted: that must be left to the authority concerned. If in any particular case the selection committee abuses its power in violation of Art. 14 of the Constitution, that may be a case for setting aside the result of a particular interview, as the High Court did in ,this case. We cannot, therefore, hold without better and more scientific material placed before us that selection by interview in addition to the marks obtained in the written examination is itself bad as offending Art. 14 of the Constitution.

Lastly it is contended that though the High Court did not quash the order of the Government embodied in Ex. C, it held that it was not a perfect classification and also indicated its mind that the Government should have adopted the caste test as well as the residence test in making the classification. If the observations of the learned Judge, the argument proceeds, are not corrected, the State may be bound by such observations in the matter when it finally prescribes the criteria for ascertaining the backward classes under Art. 15 (4) of the Constitution. In Ex. C the Government laid down that classification of socially and educationally backward classes should be made on the following basis: (1) economic condition; and (2) occupation.

According to that order a family whose income is Rs. 1,200 per annum or less and persons or classes following occupations of agriculture petty business, inferior services, crafts or other 384 occupations involving manual labour. are in general, socially, economically and educationally backward. The Government lists the following occupations as contributing to social backwardness: (1) actual cultivator; (2) artisan;

(3) petty businessmen; (4) inferior services (i.e., Class IV in Government services and corresponding class or service in private employment) including casual labour; and (5) any other occupation involving manual labour. It is, therefore, manifest that the Government, as a temporary measure pending an elaborate study, has taken into consideration only the economic condition and occupation of the family concerned as the criteria for backward classes within the meaning of Art.

15 (4) of the Constitution. The order does not take into consideration the caste of an applicant as one of the criteria for backwardness. Learned counsel does not attack the validity of the said order. But in the High Court conflicting arguments were advanced in support of this order as well as against it. The High Court heavily relied upon the decision of this Court in M. R. Balaji v. The State of Mysore(1) and came to the conclusion that, the scheme adopted by the State was a very imperfect scheme and that in addition to the occupation and poverty tests, the State should have adopted the "caste" test as well as the 'residence" test in making the classification. It also observed that the decision in Balaji's case says that "the `caste' basis is undoubtedly a relevant, nay an important basis in determining the classes of backward Hindus but it should not be made the sole basis". It concluded that part of the discussion with the following observation:

"But I earnestly hope that soon the State will make a more appropriate classification lest its bonafides should be questioned." Learned counsel contends that these observations are not supported by the decision in Balajis case, and that they are in conflict with the observations made therein. We shall, therefore, consider the exact scope of the observations in the said decision of this Court. There, 68 per cent of seats in Colleges were reserved for the alleged backward communities. It was argued before this Court on behalf of the petitioners (1) [1963] Supp. 1 S. C. R. 439.

385 therein that the impunged order, which was passed under Art. 15(4) of the Constitution, was not valid because the basis adopted by the order in specifying and enumerating the socially and educationally backward classes of citizens in the State was unintelligible and irrational, and the classification made on the said basis was inconsistent with and outside the provisions of Art. 15 (4) of the Constitution. In considering the said question, Gajendragadkar J., speaking for the Court, made the following observations, at p. 658:

"The backwardness under Art. 15 (4) must be social and educational. It is not either social or educational, but it is both social and educational; and that takes us to the question as to how social and educational backwardness has to be determined." Adverting to the expression "classes" of citizens in Art.

15(4) of the Constitution, the learned Judge proceeded to state:

The group of citizens to whom Art. 15(4) applies are described as "classes of citizens not as castes of citizens. A class according to the dictionary meaning, shows division of society according to, status, rank of caste............

to whether any class of citizens is socially backward or not, it may not be irrelevant to consider the case of the said group of citizens. In this connection it is, however, necessary to bear in mind that the special provision is contemplated for classes of citizens and not for individual citizens as such, and so, though the caste of the group of citizens may -be relevant, its importance should not be exaggerated. If the classification of backward classes of citizens was based solely on the caste of the citizen, it may not always be logical and may perhaps contain the vice of perpetuating the castes themselves.

134-159 S.C.--25 386 Besides, if the caste of the group of citizens was made the sole basis for determining the social backwardness of the said group that test would inevitably break down in relation to many sections of Indian Society which do not recognise castes in the conventional, sense known to Hindu society..............

That is why we think that though castes in relation to Hindus may be a relevant factor to consider in determining the social backwardness of groups Or classes of citizens, it cannot be made the sole or the dominant test in that behalf." Two principles stand out prominently from the said observations, namely, (i) the caste of a group of citizens may be a relevant circumstance in ascertaining their social backwardness; and (ii) though it is a relevant factor to determine the social backwardness of a class of citizens, it cannot be the sole or dominant test in that behalf. The observations extracted in the judgment of the High Court appear to be in conflict with the observations of this Court. While this Court said that caste is only a relevant circumstance and that it cannot be the dominant test in ascertaining the backwardness of a class of citizens, the High Court said that it is an important basis in determining the class of backward Hindus and that the Government should have adopted caste as one of the tests. As the said observations made by the High Court may lead to -some confusion in the mind of the authority concerned who may be entrusted with the duty of prescribing the rules for ascertaining the backwardness of classes of citizens within the meaning of Art. 15(4) of the Constitution, we would hasten to make it clear that caste is only a relevant circumstance in ascertaining the backwardness of a class and there is nothing in the judgment of this Court which precludes the authority concerned from determining the social backwardness of a group of citizens if it can do so without reference to caste. While this Court has not excluded caste from ascertaining the backwardness of a class of citizens, it has not made it one of the compelling circumstances affording a basis for the ascertainment of backwardness of a class. To put it differently, the authority concerned may take caste into consideration in ascertaining 387 the backwardness of 'a group of persons; but, if it does not, its order will not be bad on that account, if it can ascertain the backwardness of a group of persons on the basis of other relevant criteria.

The Constitution of India promises Justice, social, economic and political; and equality of status and of opportunity,.

among others. Under Art. 46, one of the Articles in Part IV headed "Directive Principles of State Policy", the State shall promote with special care the educational and economic interests of the weaker sections of the people, and, in particular, of the Scheduled Castes and the Scheduled Tribes, and shall protect them from social injustice and all forms of exploitation. Under Art. 341, "The President may with respect to any State or Union territory, and where it is a State after consultation with the Governor thereof, by public notification specify the castes, races or tribes or parts of or groups within castes, races or tribes which shall for the purposes of this Constitution be deemed to be Scheduled Castes in relation to that State or Union territory, as the case may be." Under Art. 342, in the same manner, the President may specify the tribes or tribal communities as Scheduled Tribes. Article 15(4) says:

"Nothing in this article or in clause (2) of article 29 shall prevent the State from making any special provision for the advancement of any socially and educationally backward classes of citizens or for the Scheduled Castes and the Scheduled Tribes." These provisions form a group of Articles which have relevance in the making of a special provision for the advancement of any socially and educationally backward classes of citizens in the matter of admissions to colleges.

These provisions recognize the factual existence of backward classes in our country brought about by historical reasons and make a sincere attempt to promote the welfare of the weaker sections thereof. They shall be so construed 388 as to effectuate the said policy but not to give weight age to progressive sections of our society under the false colour of caste to which they happen to belong. The important factor to be noticed in Art. 15 (4) is that it does not speak of castes, but only speaks of classes. If the makers of the Constitution intended to take castes also as units of social and educational backwardness, they would have said so as they have said in the case of the Scheduled Castes and the Scheduled Tribes. Though it may be suggested that the wider expression 'classes" is used in cl. (4) of Art. 15 as there are communities without castes, if the intention was to equate classes with castes, nothing prevented the makers of the Constitution from using the expression "backward classes or castes". The juxtaposition of the expression "backward classes" and "Scheduled Castes" in Art. 15 (4) also leads to a reasonable inference that the expression "classes" is not synonymous with castes. It may be that for ascertaining whether a particular citizen or a group of citizens belong to a backward class or not, his or their caste may have some relevance, but it cannot be either the sole or the dominant criterion for ascertaining the class to which he or they belong.

This interpretation will carry out the intention of the Constitution expressed in the aforesaid Articles. It helps the really backward classes instead of promoting the interests of individuals or groups who, though they belong to a particular caste a majority whereof is socially and educationally backward, really belong to a class which is socially and educationally advanced. To illustrate, take a caste in a State which is numerically the largest therein.

It may be that though a majority of the people in that caste are socially and educationally backward, an effective minority may be socially and educationally far more advanced than another small sub-caste the total number of which is far less than the said minority. If we interpret the expression "classes" as "castes", the object of the Constitution will be frustrated and the people who do not deserve any adventitious aid may get it to the exclusion of those who really deserve. This anomaly will not arise if, without equating caste with class, caste is taken as only one of the considerations to ascertain whether a person belongs to a backward 389 class or not. I On the other hand, if the entire sub-caste, by and large, is backward, it may be included in the Scheduled Castes by following the appropriate procedure laid down by the Constitution.

We do not intend to lay down any inflexible rule for the Government to follow. The laying down of criteria for ascertainment of social and educational backwardness of a class is a complex problem depending upon many circumstances which may vary from State to State and even from place to place in a State. But what we intend to emphasize is that under no circumstances a "class" can be equated to a "caste", though the caste of an individual or a group of individual may be considered along with other relevant factors in putting him in a particular class. We would also like to make it clear that if in a given situation caste is excluded in ascertaining a class within the meaning of Art.

15(4) of the Constitution, it does not vitiate the classification if it satisfied other tests.

In the result, the appeals fail and are dismissed. There will be no order as to costs.

MUDHOLKAR I.-The appellants in these appeals had challenged before the High Court of Mysore the validity of the mode of selection of candidates for admission to the Medical Colleges in that State by preferring petitions before the High Court under Art. 226 of the Constitution. They pointed out in their petitions that the selection committee, instead of selecting persons for admission on the basis of merit, chose to interview the candidates and made the ultimate selection by adding marks upto 75 to the marks actually secured by the candidate at the Pre-University Course examination (herein referred to as P.U.C. Examination) on the basis of the interview. Their contentions are that in the absence of any Government order there was no basis upon which marks at the interview could be added to the marks secured in the P.U.C. examination, that the so-called order on which reliance was placed on behalf of the State is not a Government order at all as the document produced does not comply with the requirements of Art. 166 of the Constitution, that no criteria were laid down for allotting marks TO the candidates at the interview, that this was a violation of Art. 14 of the Constitution, that the Govern390 ment was constitutionally incompetent to prescribe qualifications for admission to Colleges under the University different from those prescribed by the University and that under the Mysore University Act the University alone had the power to prescribe rules for admission to Colleges affiliated to the University. The High Court held against the appellants on all these points. But upon the view that the Selection Committee had "misused" the powers conferred upon it and had wrongly interpreted the Government Order, quashed the results of the interview and directed that after interviewing the petitioners before it afresh their cases should be considered for admission by the Selection Committee in accordance with the Government Order.

In the course of its order the High Court has found fault with the Government for not taking the castes of the candidates into consideration while exercising its powers under Art. 15(4) and making provision for the advancement of backward classes and made certain remarks to which objection has been taken on behalf of the appellants.

My learned brother Subba Rao J. whose judgment I have had the opportunity of seing has upheld the judgment of the High Court but has not agreed with the observations made by it suggesting that the caste of candidates should also have been taken into consideration while determining the social and educational backwardness of a class. I regret my inability to agree with many of the conclusions reached by my learned brother and I am of opinion that the appeals ought to be allowed.

Even assuming for the time being that the Government of Mysore had the power both under the Constitution and under a law enacted by the Legislature to prescribe qualifications for admission to any Colleges in the State, including colleges imparting technical or professional education, the first question is whether there was in fact a Government Order justifying the course adopted by the Selection Committee. It may be mentioned that the document which was filed in the High Court as being the Government Order was merely a communication addressed on behalf of the Government by one of its Secretaries to the selection Committee and signed by an Under Secretary. But this document only 391 refers to the interview prescribed for making selections of candidates for admission: to Engineering Colleges. At the hearing in this Court the Attorney-General who appeared for the State of Mysore stated that there was a Government.

Order also as regards admission to Medical Colleges that it was actually brought to the notice of the High Court and that he may be permitted to produce that order. Leave was granted by us to him to do so. On December 20, 1963, that is, after judgment had been reserved Mr. Achar, Assistant Government Advocate, placed on record, what according to the State, is the Government Order. This document, however, was not a part of the record of the writ petitions and the only manner in which the so-called Government Order relating to admission to Medical Colleges was brought to the notice of the High Court was by specifying in Dr. Dharmaraj's affidavit, the number of the letter addressed by a Secretary to the Government to the Selection Committee dealing with admissions to the Medical Colleges. It is desirable to reproduce in extenso the document which has been filed now in this Court. It runs thus:

"GOVERNMENT OF MYSORE CONFIDENTIAL:

No. PLM 351 MMC 63 Mysore Government Secretariat, Vidhana Soudha, Bangalore, dated 12th July, 1963 SE 1885 From The Secretary to Government of Mysore, PH. Labour & Munl. Admn. Department, Bangalore.

TO The Chairman, Selection Committee & Dean, Medical College, Mysore.

Sir, SUBJECT.--Award of marks for the interview of the 392 candidates seeking admission to Medical Colleges in the State.

I am directed to state that Government have decided that 25 per cent of the maximum marks for the examination in the optional subjects taken into account for making the selection of candidates for admission to Medical Colleges, shall be fixed as interview marks.

I am further to state that the Selection Committee is authorised to allot marks for the interview of the candidates as fixed above, having regard to the following factors:

1. General Knowledge.

2. Aptitude and personality.

S. Previous academic career including special distinctions, etc.

4. N.C.C., A.C.C., etc.

5. Extracurricular activities including sports, social service, debating, dramatics, etc.

I am also to state that Government have decided that students with exceptional merit in games and sports--State and inter-State standard-may be selected upto a maximum of two per cent of the total number of seats.

Yours faithfully, Sd./L. G. DESAI, Under Secretary to Government, PH. Labour & Munl. Admn. Dept.

Attested Sd./H. L. LINGARAJ URS, Dy. Secretary to Government, PH.

Lb. & M1. Admn.

393 This is nothing more than a communication emanating from a secretary to the Government of Mysore to the Chairman, and addressed to the Selection Committee and Dean, Medical College, Mysore. It is thus not an order of the kind contemplated by Art. 166 of the Constitution. That Article lays down that all executive actions of the Government of a State shall be expressed to be taken in the name of the Governor and that the orders made and executed in the name of the Governor shall be authenticated in such manner as may be specified in the rules made by the Governor. It further provides that where an order is authenticated in the manner prescribed in the rules made by the Governor, its validity shall not be called in question on the ground that it is not an order made by the Governor. The essence of Art. 166, however, is that executive action of the Government of a State shall be expressed to be taken in the name of the Governor. The document placed before us does not show that the action, to wit, prescribing an interview, allotting marks for it and laying down the criteria to be observed by the Selection Committee in allotting marks even purports to emanate from the Governor. All that the Secretary on whose behalf some Under Secretary has signed, says is that he is "directed to state" that the Government has taken a certain decision. This document thus is not that decision. What that decision is, how it is worded, when it was taken and whether it is expressed in the name of the Governor, we do not know. The cases in which it has been held by this Court that the provisions of Art. 166(2) are directory and not mandatory are of no help because here what we are concerned with is about the actual existence of an order made by the Governor. No doubt, where there is merely non-compliance with the provisions of Art. 166(1) or of the rules framed by the Governor in the matter of authentication of an order, evidence aliunde could be led to establish that in fact an order was made by the Governor. This clearly, does not mean that the existence of a Government order need not be established. On the contrary these decisions accept the position that the making of a Government Order is sine qua non for justifying any action which is purported to be taken by an officer of the Government on its behalf. Here the Secretary has said a certain procedure. was to be followed by the Selection Committee. He has himself 394 no power to order that to be done de hors an order of the Government. It is for this reason that he has made a reference to such an order. But that order is not before us. It was said by the learned Attorney-General that the existence of the order was not denied by the appellants. But that is not correct. Right from the beginning they have been saying that there was no "Government Order" in so far as admission to the Medical Colleges was concerned. What was relied on behalf of the State was the letter addressed to the Selection Committee concerned with the applications of persons for admission to Engineering Colleges. But since both the appellants were applicants for admission to a Medical College it was not necessary for them to say further that what was relied on was not a Government Order--even in regard to Engineering Colleges. In reply to the appellants' averment reliance was placed upon an affidavit by Dr. Dharamraj in which reference is made to the very communication which I have reproduced earlier as being the "Govemor's Order". If that is what is claimed to be the Govemor's Order, then the State must fail on the short ground that it is not expressed to be made in the name of the Governor and is thus prime facie not the Governors Order. In Bachittar Singh v. The State of Punjab(1) one of the questions which arose for consideration was whether what a Minister wrote on the file of a case and initialled amounted to an Order of the Governor within the meaning of Art. 166. This Court negatived the contention on the ground that since what he had said there was not expressed in the name of the Governor, it cannot be regarded as the Govemor's Order.' It is true that in that case there was no communication of the Minister's so-called order to the party in whose favour it was made but mention was made of this fact in the judgment only to emphasise that what was said in the note of the Minister had not attained any finality. The view taken in Bachittar Singh's(1) case does not run counter to any decisions of this court; but on the other hand is supported by that taken in the State of Punjab v. Sodhi Sukhdev Singh(2). The appellant's s first contention must succeed and it must be held that the addition of (1)[1962] Supp. 3 S.C.R. 713.

(2)[1962] 2 S. C. R. 371.

395 marks for interview by the Selection Committee was without any validity or legal authority.

Learned Attorney-General seemed to suggest that the decision of this Court in Bachittar Singh's case is contrary to at least three other decisions of this Court. The first of them is Dattatraya Moreshwar Pangarkar v. The State of Bombay and Ors.(1). In that case the petitioner who had been detained under the Preventive Detention Act, 1950 had challenged the legality of the detention on two grounds.

One of those grounds was that the order of confirmation of detention under s. 11(1) was not expressed to be made in the name of the Governor as required by Art. 166(1) of the Constitution. Dealing with the argument Das J. (as he then was) with whom Patanjali Sastri C.J. agreed has observed as follows at p. 623:

"Section 11(1) plainly requires an executive decision as to whether the detention order should or should not be confirmed. The continuation of the detention as a physical fact automatically follows as a consequence of the decision to confirm the detention order and for reasons stated above, does not require any further executive decision to continue the detention. It follows, therefore, that the Preventive Detention Act contemplates and require the taking of an executive decision either for confirming the detention order under s. 11(1) or for revoking or modifying the detention order under section 13. But the Act is silent as to the in which the executive decision, whether it is described as an order or an executive action is to be taken. No particular form is prescribed by the Act at all and the requirements of the Act will be fully satisfied if it can be shown that the executive decision has in fact been taken. it is at this stage that learned counsel for the petitioner passes on to Article 166 of the Constitution and contends that all executive action of the Government of a State must be expressed (1)[1952] S.C.R. 612.

396 and authenticated in the manner, therein provided. The learned Attorney-General points out that there is a distinction between the taking of an executive decision and giving formal expression to the decision so taken.

Usually executive decision is taken on the office files by way of nothings or endorsements made by the appropriate Minister or officer.

If every executive decision has to be given a formal expression the whole governmental machinery, he contends, will be brought to a standstill. I agree that every executive decision need not be formally expressed and this is particularly so when one superior officer directs his subordinate to act or forbear from acting in a particular way, but when the executive decision affects an outsider or is required to be officially notified or to be communicated it should normally be expressed in the form mentioned in Article 166(1) i.e, in the name of the Governor." Thus according to the learned Judge where an order affects an outsider it must normally be made in the name of the Governor. Here, what is said to be an order is intended to affect outsiders in that the selection committee was required to hold interviews and allot marks to the candidates under different heads. Further it affects the candidates seeking admission to the Medical College.

Moreover this 'order' has not remained merely on the files of the Government for enabling its officers to take certain action but was specifically intended to govern the actions of the Selection Committee. That is an additional reason why it was necessary to express it in the name of the Governor. After saying what I have already quoted, they learned Judge proceeded to observe in his judgment:

"Learned Attorney-General then falls back upon the plea that an omission to make and authenticate an executive decision in the form mentioned in Article 166 does not make the decision itself illegal, for the provisions of that Article, like their counterpart in the Government of India 397 Act, are merely directory and not mandatory as held in J. K. Gas Plant Manufacturing Co.

(Rampur) Ltd., and Ors. v. The King Emperor(1).

In my opinion, this contention of the learned Attorney-General must prevail. It is wellsettled that generally speaking the provisions of a statute creating public duties are directory and those conferring private rights are imperative. When the provisions of a statute relate to the performance of a public duty and the case is such that to hold null and void acts done in ne