Delhi High Court
Rama Kant Jindal vs Union Of India & Anr. on 30 April, 2014
*IN THE HIGH COURT OF DELHI AT NEW DELHI
% Date of decision: 30th APRIL, 2014
+ W.P.(C) 2684/2014
RAMA KANT JINDAL ..... Petitioner
Through: Petitioner in person.
Versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Vikram Aditya Narayan, Adv. for
UOI.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
1. This petition filed in public interest finds fault with the condition laid
down under Section 34 of the Representation of People Act, 1951, of deposit
of Rs.25,000/- for contesting an election from a parliamentary constituency
(Rs.12,500/- for a candidate who is a member of Scheduled Caste or
Scheduled Tribe), as well as to the limit imposed under Section 77 of the
said Act, of Rs.70,00,000/- to be spent on the election, on the ground that the
same vests an economically stronger candidate with an advantage over an
economically weak candidate.
2. The aforesaid provisions, of Security Deposit and Ceiling on the
expenditure to be incurred on the election have been in force nearly since
the inception of the elections in this country and have served the purpose
well. For that reason alone the same are not to be tinkered with. Even the
petitioner does not claim that there should be no requirement of any deposit
WP(C) No.2684/2014 Page 1 of 6
or that there should be no ceiling on the expenditure. His objection is that
the amount of the deposit and the amount of the maximum expenditure
should be less than as has been prescribed.
3. We are of the view that it is not for this Court to determine the amount
of which security deposit is to be made or the amount which should be
prescribed to be spent on election. Moreover the petition does not give any
reason whatsoever as to why the amount fixed of the security deposit and of
the maximum expenditure are arbitrary. It is unfortunate that the petition in
public interest has been filed without any homework/ground work. We
cannot also but comment that recent times have witnessed collection by
individuals wanting to participate in election of large sums of monies from
the public / supporters. It is thus not as if the same has been a deterrent to
anyone from contesting election.
4. Rather, the petition has been filed on the premise that there is a right
to contest election. The position however is otherwise. The Supreme Court
in N.P. Ponnuswami Vs. Returning Officer, Namakkal Constituency AIR
1952 SC 64 held that the right to vote or stand as a candidate for election is
not a civil right but is a creature of statute or special law i.e. the
Representation of People Act, 1951 (which was held to be a self contained
enactment) and must be subject to the limitations imposed by it. This
position was reiterated in Jumuna Prasad Mukhariya Vs. Lachhi Ram AIR
1954 SC 686 in the context of challenge to Section 123(5) and 124(5) of the
Act (the incurring or authorising incurring of expenditure in contravention of
Section 77 is provided for in Section 123(6) ) and it was held, that the said
WP(C) No.2684/2014 Page 2 of 6
provisions merely prescribe conditions which must be observed by a person
if he wants to enter Parliament; that the right to stand as a candidate and
contest an election is not a common law right; it is a special right created by
statute and can only be exercised on the conditions laid down by the statute.
It was further held that the Fundamental Rights Chapter has no bearing on a
right like this created by statute and no person has a fundamental right to be
elected member of Parliament; if he wants that, he must observe the Rules.
Accordingly, the challenge to the vires of Section 123(5) and 124(5) was
dismissed. The Supreme Court in Supreme Court Bar Association vs. B.D.
Kaushik (2011) 13 SCC 774 reiterated that right to vote or to contest
election is neither a Fundamental Right nor a common law right, but it is
purely a statutory right governed by statute/ Rules/Regulations and the right
to contest an election and to vote can always be restricted or abridged, if
statute/ Rules or Regulations prescribe so.
5. As far as the challenge to the requirement of making a deposit of
Rs.25,000/- is concerned, reference with benefit can be made to the
judgment of the Division Bench of Gujarat High Court in Raju V.B. Vs.
Chief Electoral Officer, State of Gujrat AIR 1976 Gujarat 66 wherealso the
challenge was to the then requirement of deposit of Rs.500/-. It was held
that the provisions which require a person desiring to contest election to
make deposit and which also provides that upon such person's failure to
obtain prescribed percentage of votes at the election the consequence of
forfeiture of deposit, are for the purpose of conducting and completing the
elections in an orderly manner. It was further held that to urge that a person
should be allowed to contest election without filing nomination paper, or
WP(C) No.2684/2014 Page 3 of 6
without making a deposit, or without subjecting him to the liability of
forfeiture of deposit in case of his failure to obtain a prescribed percentage
of votes at the election, would, if accepted, result in a complete chaos. The
Division Bench held that the Parliament has prescribed these requirements
with a view to see that the elections are conducted in an orderly manner so
as to avoid any confusion that may ensue in the process itself. The
legislative intent was held to be that a person who is not able to have a
prescribed percentage of votes should not be allowed to contest election
indiscriminately and that such a condition should not be held to be
unreasonable or as abridging anyone's right to contest elections since such
provisions are contained in the Statute which also confers the right to contest
the elections. It was yet further held that these are matters provided by
Parliament for purposes of the conduct of elections and the procedures
prescribed right from the first stage of election till the holding of election
themselves and that to permit persons who do not enjoy the confidence of a
prescribed number of voters to contest elections would result in a large
number of persons contesting the elections and which would be a
detrimental to the conduct of elections in orderly manner and may result in
chaos.
6. We find the Division Bench of the Patna High Court also, in
Ramayan Singh Vs. Union of India MANU/BH/0702/2003, to have
dismissed such a challenge to the requirement of deposit.
7. We are entirely in agreement.
WP(C) No.2684/2014 Page 4 of 6
8. Undoubtedly the amount of the deposit has been enhanced from time
to time. However we do not find the requirement, of deposit of Rs.25,000/-,
to be unreasonable as with the passage of time and in which time not only
has the value/buying power of the rupee depreciated but general inflation has
led to increase not only in prices but earnings across the board.
9. As far as the challenge to the expenditure ceiling is concerned, we
find the matter to be no longer res integra. As far as back in Dr. P. Nalla
Thampy Terah Vs. Union of India 1985 (Supp) SCC 189, while dealing
with the argument that the affluent get an unequal and unfair advantage over
others, it was held that it is a stark fact of life that an independent who
contests an election on his own, that is, without support of a political party,
is at a considerable disadvantage as compared with the candidates supported
by political parties but that does not violate the rule of equality. It was held
that it is not the election law which creates such inequalities; inequalities
exist apart from that law and are unfortunately implicit in the unequal
positions in which the citizens find themselves. The Supreme Court held
that election laws are not designed to produce economic equality amongst
citizens and they can, at best, provide an equal opportunity to all sections of
society to project their respective points of view on the occasion of elections.
It was further held that the method, somewhat unfortunate, by which law has
achieved that purpose, is by freeing all others except the candidate and his
election agent from the restriction on spending, so long as the expenditure is
incurred or authorised by those others; the argument, that some, by reason of
paucity of funds at their command are not able to compete with others, can
only be answered by observing that it is not for the Courts to lay down the
WP(C) No.2684/2014 Page 5 of 6
policies in matters pertaining to elections and that the Courts cannot negate a
law on the ground that they do not approve of the policy which underlies it.
It was expressly held that the Court cannot strike down the Rule on the
ground that the limit of rupees one lakh (then) was too high in the Indian
context and that the Courts own preferences and perceptions cannot be used
for invalidating laws.
10. The same sentiment was expressed earlier also in Rananjaya Singh
Vs. Baijnath Singh AIR 1954 SC 749 where it was observed that if the Rule
works injustice by placing the poorer candidates at a disadvantage, the
appeal must be to Parliament and not to this Court.
11. There is thus no merit in the petition which is dismissed.
CHIEF JUSTICE
RAJIV SAHAI ENDLAW, J.
APRIL 30, 2014
'gsr/M'
