Kerala High Court
Nair Service Society vs The State Of Kerala on 18 March, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
FRIDAY, THE 18TH DAY OF MARCH 2022 / 27TH PHALGUNA, 1943
WP(C) NO. 28021 OF 2021
PETITIONER/S:
NAIR SERVICE SOCIETY
REPRESENTED BY ITS GENERAL SECRETARY,
G.SUKUMARAN NAIR, N.S.S.HEAD OFFICE, PERUNNA,
CHANGANASSERY P.O., KOTTAYAM - 686 101.
BY ADVS.
R.T.PRADEEP
V.VIJULAL
M.BINDUDAS
K.C.HARISH
RESPONDENT/S:
1 THE STATE OF KERALA
REPRESENTED BY CHIEF SECRETARY, GOVERNMENT OF
KERALA, SECRETARIAT, THIRUVANANTHAPURAM - 695
001.
2 KERALA STATE COMMISSION FOR ECONOMICAL BACKWARD
CLASSES AMONG FORWARD COMMUNITIES, REPRESENTED
BY ITS REGISTRAR, MANJALIKULAM ROAD, SANTHI
NAGAR, PULIMOODU P.O., THIRUVANANTHAPURAM - 695
001.
ADDL.R3 SAMASTHA NAIR SAMAJAM (SNS), REP BY ITS GENERAL
SECRETARY, KALYANI BUILDINGS, PADANAYARKULANGARA
NORTH KARUNAGAPPALLY, KILLAM DISTRICT - 690 518
IS IMPLEADED AS PER ORDER DATED 18.03.2022 IN
IA NO.1 OF 2021.
-2-
W.P.(C). No. 28021 of 2021
BY ADVS.
P.SREEKUMAR
R.SUNIL KUMAR
A.SALINI LAL
ARUN KRISHNA
ASWIN KUMAR M J
RENOY VINCENT
HELEN P.A.
ARUN ROY
SHAHIR SHOWKATH ALI
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.03.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
-3-
W.P.(C). No. 28021 of 2021
P.V.KUNHIKRISHNAN, J.
======================================================
W.P.(C) No. 28021 of 2021
=============================================================
Dated this the 18th day of March, 2022
JUDGMENT
The above writ petition is filed mainly challenging
Exts.P4, P5 and P8 and to quash the decision taken to conduct
the sample survey.
2. When this writ petition came up for consideration on
13.12.2021, this Court passed the following order:
"This writ petition is filed with following prayers:
i. To issue a writ of certiorari or any other
appropriate writ order or direction calling upon
the records pertaining to Exhibits-P4, P5 and P8
and quash the decision taken to conduct sample
survey
ii. To issue a writ of mandamus or any other
appropriate writ order or direction to the
respondents to refrain from conducting sample
survey in pursuance to Exhibits-P4, P5 and P8.
iii. To issue a writ of mandamus or any other
appropriate writ order or direction to the
respondents to conduct socio-economic
communal survey of the entire population of the
W.P.(C). No. 28021 of 2021
State and to take census of all communities in
the State as mandated in recommendations
contained in clause 2(m) within such time fixed
by this Hon'ble Court.
iv. Such other reliefs which this Hon'ble Court
may deem fit and proper in the interest of
justice.
2. Admittedly there is a report by Justice K.Sasidharan
Nair Commission, which is accepted by the Government
as per Ext.P2 Government Order. Meanwhile Ext.P3
report was submitted by 2nd respondent Commission
headed by the Hon'ble Mr. Justice A.V.
Ramakrishnapillai, which is the statutory commission.
One of the recommendations in Ext.P3 is mentioned in
Clause 2(m) of Chapter V, which is extracted hereunder:
"(എം) സംസ്ഥാനത്തെ ജനസംഖ്യ, സമൂഹത്തിൽ
നിലവിലുള്ള സമുദായങ്ങൾ, അവരുടെ സാമ്പത്തിക
സ്ഥിതി, സാമൂഹ്യസ്ഥിതി ഇവയെക്കുറിച്ച് വ്യക്തമായ
സ്ഥിതിവിവര കണക്ക് തയ്യാറാക്കുന്നതിന് സാമൂഹിക,
സാമ്പത്തിക, സാമുദായിക സർവ്വേ നടത്തുക.
അതോടൊപ്പം തന്നെ എല്ലാ സമുദായങ്ങളുടെയും
ജനസംഖ്യാ വിവരണ കണക്കെടുപ്പും നടത്തുക. ഇവ രണ്ടും
സമയബന്ധിതമായി പൂർത്തീകരിക്കുക (ദശവത്സര
കനേഷുമാരിയിൽ മേൽ വിവരിച്ച രീതിയിലുള്ള
വിവരശേഖരണമില്ലാത്തതിനാലാണ് പ്രസ്തുത ശുപാർശ
അനിവാര്യമാണെന്ന് കമ്മീഷനു ബോധ്യമായിട്ടുള്ളത്.)"
3. Grievance of the petitioner is that no such survey is
conducted even now, and now a sample survey is going
to be conducted by the Commission. It is conceded by
the Government Pleader and the Standing Counsel
W.P.(C). No. 28021 of 2021
appearing for the Commission that the sample survey
now going to be conducted is nothing to do with the
recommendation mentioned in Clause 2(m) of Ext.P3
order. In such situation, according to me, there is no
need to look into that aspect now. But according to me,
when there is a recommendation in Ext.P3 to conduct a
comprehensive survey as evident by Clause 2(m) of
Ext.P3, the Government should take a specific stand on
those recommendations. Ext.P3 report was submitted in
February 2019.
4. The Government will take a decision in Ext.P3
recommendations, especially about Clause 2(m) of
Chapter V of that report and will submit an affidavit
before this Court on or before 31.01.2022.
Post on 31.01.2022.
Since it is submitted by the Government Pleader and the
Standing Counsel for the 2nd respondent that the
sample survey is noway connected to the
recommendations in Ext.P3 and the 10% reservation for
economically weaker sections, the sample survey can go
on."
3. Thereafter, when the matter came up for
consideration on 31.01.2022, the learned Government Pleader
seeks time to file affidavit as directed by this Court on
13.12.2021. Again the matter came up for consideration on
22.02.2022. On that day the learned Government Pleader
submitted that the legislative assembly is in session and
W.P.(C). No. 28021 of 2021
therefore, the Government would not able to take a decision and
the decision will be placed on record on or before 07.03.2022.
Again when the matter came up for consideration on
07.03.2022, the Government Pleader seeks further further time.
4. Today, the Government Pleader made available the
order dated 13.03.2022 of the Government, which is extracted
hereunder:
ഉത്തരവ്
മുന്നാക്ക വിഭാഗങ്ങളിൽ സാമ്പത്തികമായി പിന്നാക്കം
നിൽക്കുന്ന വിഭാഗങ്ങൾക്കു വേണ്ടിയുള്ള മുൻ കേരള സംസ്ഥാന
കമ്മീഷൻ (2016-19) പരാമർശം (1) പ്രകാരം സമർപ്പിച്ച
റിപ്പോർട്ടിലെ ഖണ്ഡിക 2(m) ലെ ശിപാർശ നടപ്പിലാക്കുന്നത്
സംബന്ധിച്ച് ബഹു.കേരള ഹൈക്കോടതിയിൽ പരാമർശം (2)
പ്രകാരം സമർപ്പിച്ച ഹർജിയിൽ സർക്കാരിന്റെ തീരുമാനം
അറിയിക്കണമെന്ന് ബഹു.ഹൈക്കോടതി ആവശ്യപ്പെട്ടിരുന്നു.
2) ജസ്റ്റിസ് എ.വി.രാമകൃഷ്ണ പിള്ളയുടെ (2016-19)
അദ്ധ്യക്ഷതയിലുള്ള മുൻ കമ്മീഷൻ (കെ.എസ്.സി.ഇ.
ബി.സി.എഫ്.സി) 2019 ഫെബ്രുവരിയിൽ സർക്കാരിന്
സമർപ്പിച്ച റിപ്പോർട്ടിൽ ഖണ്ഡിക 2(m) പ്രകാരം ഒരു
സാമൂഹിക-സാമ്പത്തിക സർവ്വേയും, എല്ലാ സമുദായത്തിന്റെയും
ജാതി തിരിച്ചിള്ള കണക്കെടുപ്പുമാണ് ശിപാർശ ചെയ്തത്.
പ്രളയസമയത്തെ വൻ സാമ്പത്തിക പ്രതിസന്ധിയും
നിലവിലെ കോവിഡ് സാഹചര്യവും കാരണം മുൻ കമ്മീഷൻ
(2016-19) ശുപാർശ ചെയ്തതനുസരിച്ച് സമഗ്ര സാമ്പത്തിക
W.P.(C). No. 28021 of 2021
സർവ്വേയും, ജാതി തിരിച്ചുള്ള കനേഷുമാരിയും സർക്കാരിന്
നടപ്പിലാക്കാനായില്ല.
3) നിലവിലുള്ള കമ്മീഷന്റെ (2019-22) ശിപാർശയനുസരിച്ച്
30.09.2021 ലെ സ.ഉ(സാധാ) നമ്പർ 3707/2021/പൊഭവ
പ്രകാരം സാമ്പത്തികമായി പിന്നാക്കം നിൽക്കുന്ന
വിഭാഗങ്ങളിലെ ജീവിത സാഹചര്യങ്ങൾ ഉൾപ്പെടെയുള്ള
വിവിധ വിഷയങ്ങൾ പഠിക്കുന്നതിനായി ഒരു സാമ്പിൾ സർവേ
നടത്താൻ സർക്കാർ അനുമതി നൽകിയിരുന്നു. പ്രസ്തുത
സാമ്പിൾ സർവേയ്ക്കു പകരം, മുൻ കമ്മീഷന്റെ (2016-19)
റിപ്പോർട്ടിലെ ശിപാർശയിലുള്ള ഖണ്ഡിക 2(m) പ്രകാരമുള്ള
സർവ്വേ നടത്തണമെന്ന് ആവശ്യപ്പെട്ട് നായർ സർവീസ്
സൊസൈറ്റി ബഹു.കേരള ഹൈക്കോടതിയിൽ ഹർജി ഫയൽ
ചെയ്യുകയുണ്ടായി. പ്രസ്തുത ഹർജിയിൽ സർക്കാരിന്റെ തീരുമാനം
അറിയിക്കണമെന്ന ബഹു.ഹൈക്കോടതി ആവശ്യപ്പെട്ടിരുന്നു.
4) സർക്കാർ ഇക്കാര്യം വിശദമായി പരിശോധിച്ചു. മുന്നാക്ക
വിഭാഗങ്ങളിൽ സാമ്പത്തികമായി പിന്നാക്കം നിൽക്കുന്ന
വിഭാഗങ്ങൾക്കു വേണ്ടിയുള്ള മുൻ കേരള സംസ്ഥാന കമ്മിഷൻ
(2016-19), 19.02.2019 ൽ സമർപ്പിച്ച റിപ്പോർട്ടിലെ ഖണ്ഡിക
2(m) ലെ ശിപാർശ സർക്കാരിന്റെ ഇപ്പോഴത്തെ സാമ്പത്തിക
സ്ഥിതി, കോവിഡ് സാഹചര്യം എന്നിവ കണക്കിലെടുത്ത്
നടപ്പിലാക്കുവാൻ സാധിക്കുകയില്ല എന്നതിനാൽ നിരസിച്ച്
ഉത്തരവാകുന്നു."
5. In the above order, it is stated that because of the
financial conditional and Covid situation, the Government is not
in a position to implement clause 2(m) of the recommendation
in Ext.P3 report. When the Government says that because of
the financial situation, recommendation of a Commission
W.P.(C). No. 28021 of 2021
cannot be accepted, this Court is not in a position to pass any
orders, invoking the powers under Article 226 of the
Constitution of India.
6. If the petitioner is aggrieved by the order dated
13.03.2022, the petitioner is free to challenge the same
separately, in accordance to law. But I make it clear that, the
petitioner is also free to approach the Government, after some
times, if there is any change of circumstances, with a request to
implement the recommendation in clause 2(m) of Ext.P3 report,
and in such situation, the Government will do the needful, in
accordance to law.
Therefore, this writ petition is disposed of recording the
order dated 13.12.2021. sd/-
P.V.KUNHIKRISHNAN
JUDGE
das
W.P.(C). No. 28021 of 2021
APPENDIX OF WP(C) 28021/2021
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF RECOMMENDATIONS OF THE
COMMISSION AVAILABLE IN CHAPTER IV OF
THE REPORT.
Exhibit P2 TRUE COPY OF G.O.(MS) NO.1/2020 DATED
3/1/2020 BY WHICH THE RECOMMENDATIONS
OF THE DISTRICT JUDGE K.SASIDHARAN
NAIR COMMISSION ARE ACCEPTED BY THE
GOVERNMENT.
Exhibit P3 TRUE COPY OF RECOMMENDATIONS OF 2ND
RESPONDENT COMMISSION HEADED BY
JUSTICE A.V.RAMAKRISHNA PILLA IN
CHAPTER V OF ITS REPORT SUBMITTED TO
GOVERNMENT IN FEBRUARY 2019.
Exhibit P4 TRUE COPY OF G.O.(RT)
NO.3707/2021/G.AD. DATED 30/9/2021.
Exhibit P5 TRUE COPY OF QUESTIONNAIRE PREPARED BY
2ND RESPONDENT FOR CONDUCTING SAMPLE
SURVEY.
Exhibit P6 TRUE COPY OF REPRESENTATION DATED
27/11/2021 SUBMITTED TO 1ST RESPONDENT
BY PETITIONER.
Exhibit P7 TRUE COPY OF REPRESENTATION DATED
25/11/2021 SUBMITTED TO 2ND RESPONDENT
BY PETITIONER.
Exhibit P8 TRUE COPY OF E-MAIL REPLY DATED
29/11/2021 BY 2ND RESPONDENT.
RESPONDENT'S EXHIBITS
EXT.R3(A) TRUE COPY OF THE GUIDELINES FOR THE
SAMPLE SURVEY ISSUED BY THE SECOND
RESPONDENT
EXT.R2(A) TRUE COPY OF THE PROCEEDINGS DATED NIL
EXT.R2(B) TRUE COPY OF THE GUIDELINES ISSUED FOR
THE SELECTION OF THE FAMILIES TO BE
SURVEYED
W.P.(C). No. 28021 of 2021
EXT.R2(C) TRUE COPY OF THE GOVERNMENT ORDER
GO(RT) NO.4278/2021/GAD DATED
08.11.2021
