M.H. Beg, C.J.@mdashThe case before us involves questions relating to basic human rights. On such questions I believe that multiplicity of views
giving the approach of each member of this Court is not a disadvantage if it clarifies our not infrequently differing approaches. It should enable all
interested to appreciate better the significance of our Constitution.
2. As I am in general agreement with my learned brethren Bhagwati and Krishna Iyer. I will endeavour to confine my observations to an indication
of my own approach on some matters for consideration now before us. This seems to me to be particularly necessary as my learned brother
Kailasam, who has also given us the benefit of his separate opinion, has a somewhat different approach. I have had the advantage of going through
the opinions of each of my three learned brethren.
3. It seems to me that there can be little doubt that the right to travel and to go outside the country, which orders regulating issue, suspension or
impounding, and cancellation of passports directly affect, must be included in rights to ""personal liberty"" on the strength of decisions of this Court
giving a very wide ambit to the right to personal liberty (see : Satwant Singh Sawhney v. D. Ramarathnam, Assistant Passport Officer, Government
of India, New Delhi & Ors. [1967] 3S.C.R.525, Kharak Singh v. State of U.P. & Ors. [1964] 1 S.C.R. 332
4. Article 21 of the Constitution reads as follows :
Protection of life and personal liberty. No person shall be deprived of his life or personal liberty except according to procedure established by law.
5. It is evident that Article 21, though so framed as to appear as a shield operating negatively against executive encroachment over something
covered by that shield, is the legal recognition of both the protection or the shield as well as of what it protects which lies beneath that shield. It has
been, so interpreted as long ago as in A. K. Gopalan v. State of Madras [1950] SCR 88 where, as pointed out by me in Additional District
Magistrate, Jabalpur v. S. S. Shukla and Ors. [1976] Supp. SCR 172 at 327 with the help of quotations from judgments of Patanjli Sastri, J.
(from p. 195 to 196), Mahajan J. (p. 229-230), Das J. (295 and 306-307). I may add to the passages I cited there some from the judgment of
Kania Chief Justice who also, while distinguishing the objects and natures of Articles 21 and 19, gave a wide enough scope to Article 21.
6. Kania CJ said (at p. 106-107) :
Deprivation (total loss) of personal liberty, which inter alia includes the right to eat or sleep when one likes or to work or not to work as and when
one pleases and several such rights sought to be protected by the expression ''personal liberty'' in Article 21, is quite different from restriction
(which is only a partial control) of the right to move freely (which is relatively a minor right of a citizen) as safeguarded by Article 19(1)(d).
Deprivation of personal liberty has not the same meaning as restriction of free movement in the territory of India. This is made clear when the
provisions of the Criminal Procedure Code in Chapter VIII relating to security of peace or maintenance of public order are read. Therefore Article
19(5) cannot apply to a substantive law depriving a citizen of personal liberty. I am unable to accept the contention that the word ''deprivation''
includes within its scope ''restriction'' when interpreting Article 21. Article 22 envisages the law of preventive detention. So does Article 246 read
with Schedule Seven, List I, Entry 9, and List III, Entry 3. Therefore, when the subject of preventive detention is specifically dealt with in the
Chapter on Fundamental Rights I do not think it is proper to consider a legislation permitting preventive detention as in conflict with the rights
mentioned in Article 19(1). Article 19(1) does not purport to cover all aspects of liberty or of personal liberty. In that article only certain phases of
liberty are dealt with. ''Personal liberty'' would primarily mean liberty of the physical body. The rights given under Article 19(1) do not directly
come under that description. They are rights which accompany the freedom or liberty of the person. By their very nature they are freedoms of a
person assumed to be in full possession of his personal liberty. If Article 19 is considered to be the only article safeguarding personal liberty several
well-recognised rights, as for instance, the right to eat or drink, the right to work, play, swim and numerous other rights and activities and even the
right to life will not be deemed protected under the Constitution. I do not think that is the intention. It seems to me improper to read Article 19 as
dealing with the same subject as Article 21. Article 19 gives the rights specified therein only to the citizens of India while Article 21 is applicable to
all persons. The word citizen is expressly defined in the Constitution to indicate only a certain section of the inhabitants of India. Moreover, the
protection given by Article 21 is very general. It is of ''law''- whatever that expression is interpreted to mean. The legislative restrictions on the law-
making powers of the legislature are not here prescribed in detail as in the case of the rights specified in Article 19. In my opinion therefore Article
19 should be read as a separate complete article.
7. In that case, Mukherjee J., after conceding that the rights given by Article 19(1)(d) would be incidentally contravened by an order of preventive
detention (see p. 261) and expressing the opinion that a wider significance was given by Blackstone to the term ""personal liberty"", which may
include the right to locomotion, as Mr. Nambiar, learned Counsel for A. K. Gopalan, wanted the Court to infer, gave a narrower connotation to
personal liberty"", as ""freedom from physical constraint or coercion"" only. Mukherjea, J., cited Dicey for his more restrictive view that ""personal
liberty"" would mean : ""a personal right not to be subjected to imprisonment, arrest or other physical coercion in any manner that does not admit of
legal justification"". He then said :
It is, in my opinion, this negative right of not being subjected to any form of physical restraint or coercion that constitutes the essence of personal
liberty and not mere freedom to move to any part of the Indian territory.
After referring to the views of the Drafting Committee of our Constitution Mukherjea, J., said : (p. 263) :
It is enough to say at this stage that if the report of the Drafting Committee is an appropriate material upon which the interpretation of the words of
the Constitution could be based, it certainly goes against the contention of the applicant and it shows that the words used in Article 19(1)(d) of the
Constitution do not mean the same thing as the expression personal liberty'' in Article 21 does. It is well known that the word ''liberty'' standing by
itself has been given a very wide meaning by the Supreme Court of the United States of America. It (includes not only personal freedom from
physical restraint but the right to the free use of one''s own property and to enter into free contractual relations. In the Indian Constitution, on the
other hand, the expression ''personal liberty'' has been deliberately used to restrict it to freedom from physical restraint of person by incarceration
or otherwise.
8. Fazal Ali, J., however, said (at p. 148) :
To my mind, the scheme of the Chapter dealing with the fundamental rights does not contemplate what is attributed to it, namely, that each article is
a code by itself and is independent of the others. In my opinion, it cannot be said that Articles 19, 20, 21 and 22 do not to some extent overlap
each other. The case of a person who is convicted of an offence will come under Article 20 and 21 and also under Article 22 so far as his arrest
and detention in custody before trial are concerned. Preventive detention, which is dealt with in Article 22, also amounts to deprivation of personal
liberty which is referred to in Article 21, and is a violation of the right of freedom of movement dealt with in Article 19(1)(d). That there are other
instances of overlapping of articles in the Constitution may be illustrated by reference to Article 19(1)(f) and Article 31 both of which deal with the
right to property and to some extent overlap each other.
9. As has been pointed out by my learned brother Bhagwati, by detailed references to cases, such as Haradhan Saha v. The State of West Bengal
& Ors [1975] 1 SCR 778 and Shambhu Nath Sarkar v. State of West Bengal, the view that Articles 19 and 21 constitute water tight
compartments, so that all aspects of personal liberty could be excluded from Article 19 of the Constitution, had to be abandoned as a result of
what was held, by a larger bench of this Court in R.. C. Cooper v. Union of India [1973] 3 SCR 530, to be the sounder view. Therefore, we
could neither revive that overruled doctrine nor could we now hold that impounding or cancellation of a passport does not impinge upon and affect
fundamental rights guaranteed by the Constitution. I may point out that the doctrine that Articles 19 and 21 protect or regulate flows in different
channels, which certainly appears to have found favour in this Court in A. K. Gopalan''s case (supra), was laid down in a context which was very
different from that in which that approach was displaced by the sounder view that the Constitution must be read as an integral whole, with possible
over-lappings of the subject matter of what is sought to be protected by its various provisions particularly by articles relating to fundamental rights.
10. In A. K. Gopalan''s case (supra), what was at issue was whether the tests of valid procedure for deprivation of personal liberty by preventive
detention must be found exclusively in Article 22 of the Constitution or could we gather from outside it also elements of any ""due process of law
and use them to test the validity of a law dealing with preventive detention. Our Constitution makers, while accepting a departure from ordinary
norms, by permitting making of laws for preventive detention without trial for special reasons in exceptional situations also provided quite
elaborately, in Article 22 of the Constitution itself, what requirements such law, relating to preventive detention, must satisfy. The procedural
requirements of such laws separately formed parts of the guaranteed fundamental rights. Therefore, when this Court was called upon to judge the
validity of provisions relating to preventive detention it laid down, in Gopalan''s case (supra), that the tests of ""due process"", with regard to such
laws, are to be found in Article 22 of the Constitution exclusively because this article constitutes a self-contained code for laws of this description.
That was, in my view, the real ratio decidendi of Gopalan''s case (supra). It appears to me, with great respect, that other observations relating to
the separability of the subject matters of Articles 21 and 19 were mere obiter dicta. They may have appeared to the majority of learned Judges in
Gopalan''s case to be extensions of the logic they adopted with regard to the relationship between Article 21 and 22 of the Constitution. But, the
real issue there was whether, in the face of Article 22 of the Constitution, which provides all the tests of procedural validity of a law regulating
preventive detention, other tests could be imported from Article 19 of the Constitution or elsewhere into ""procedure established by law"". The
majority view was that this could not be done. I think, if I may venture to conjecture what opinions learned Judges of this Court would have
expressed on that occasion had other types of law or other aspects of personal liberty, such as those which confronted this Court in either Satwant
Singh''s case (supra) or Kharak Singh''s case (supra) were before them, the same approach or the same language would not have been adopted
by them. It seems to me that this aspect of Gopalan''s case (supra) is important to remember if we are to correctly understand what was laid down
in that ease.
11. I have already referred to the passages I cited in A. D. M. Jabalpur''s case (supra) to show that, even in Gopalan''s case (supra), the majority
of judges of this Court took the view that (the ambit of personal liberty protected by Article 21 is wide and comprehensive. It embraces both
substantive rights to personal liberty and the procedure provided for their deprivation. One can, however, say that no question of ""due process of
law"" can really arise, apart from procedural requirements of preventive detention laid down by Article 22, in a case such as the one this Court
considered in Gopalan''s case (supra). The clear meaning of Article 22 is that the requirements of. ""due process of law"", in cases of preventive
detention, are satisfied by what is provided by Article 22 of the Constitution itself. This article indicates the pattern of ""the procedure established by
law"" for cases of preventive detention,
12. Questions, however, relating to either deprivation or restrictions of personal liberty, concerning laws falling outside Article 22 remained really
unanswered, strictly speaking, by Gopalan''s case. If one may so put it, the field of ""due process"" for cases of preventive detention is fully covered
by Article 22, but other parts of that field, not covered by Article 22, are ""unoccupied"" by its specific provisions. I have no doubt that, in what may
be called ""unoccupied"" portions of the vast sphere of personal liberty, the substantive as well as procedural laws made to cover them must satisfy
the requirements of both Articles 14 and 19 of the Constitution.
13. Articles dealing with different fundamental rights contained in Part III of the Constitution do not represent entirely separate streams of rights
which do not mingle at many points. They are all parts of an integrated scheme in the Constitution. Their waters must mix to constitute that grand
flow of unimpeded and impartial Justice (social, economic and political), Freedom (not only of thought, expression, belief, faith and worship, but
also of association, movement, vocation or occupation as well as of acquisition and possession of reasonable property), of Equality (of status and
of opportunity, which imply absence of unreasonable or unfair discrimination between individuals, groups and classes), and of Fraternity (assuring
dignity of the individual and the unity of the nation), which our Constitution visualises. Isolation of various aspects of human freedom, for purposes
of their protection, is neither realistic nor beneficial but would defeat the very objects of such protection.
14. We have to remember that the fundamental rights protected by Part III of the Constitution, out of which Articles 14, 19 and 21 are the most
frequently invoked, form tests of the validity of executive as well as legislative actions when these actions are subjected to judicial scrutiny. We
cannot disable Article 14 or 19 from so functioning and hold those executive and legislative actions to which they could apply as unquestionable
even when there is no emergency to shield actions of doubtful legality. These tests are, in my opinion, available to us now to determine the
constitutional validity of Section 10(3)(c) of the Act as well as of the impugned order of 7th July, 1977, passed against the petitioner impounding
her passport ""in the interest of general public"" and stating that the Government had decided not to furnish her with a copy of reasons and claiming
immunity from such disclosure u/s 10(5) of the Act.
15. I have already mentioned some of the authorities relied upon by me in A. D. M. Jabalpur v. S. Shukla ''(Supra), while discussing the scope of
Article 21 of the Constitution, to hold that its ambit is very wide. I will now indicate why, in my view, the particular rights claimed by the petitioner
could fall within Articles 19 and 21 and the nature and origin of such rights.
16. Mukerji J., in Gopalan''s case (supra) referred to the celebrated commentaries of Blackstone on the Laws of England. It is instructive to
reproduce passages from there even though juristic reasoning may have travelled today beyond the stage reached by it when Blackstone wrote.
Our basic concepts on such matters, stated there, have provided the foundations on which subsequent superstructures were raised. Some of these
foundations, fortunately, remain intact. Black-stone said :
This law of nature, being coeval with mankind, and dictated by God himself, is of course superior in obligation to any other. It is binding over all the
globe in all countries, and at all times : no human laws are of any validity, if contrary to this; and such of them as are valid derive, all their force and
all their authority, mediately or immediately, from this original.
17. The identification of natural law with Divine will or dictates of God may have, quite understandably, vanished at a time when men see God, if
they see one anywhere at all, in the highest qualities inherent in the nature of Man himself. But the idea of a natural law as a morally inescapable
postulate of a just order, recognizing the inalienable and inherent rights of all men (which term includes women) as equals before the law persists. It
is, I think,, embedded in our own Constitution. I do not think that we can reject Blackstone''s theory of natural rights as totally irrelevant for us
today.
18. Blackstone propounded his philosophy of natural or absolute rights in the following terms :
The absolute rights of man, considered as a free agent, endowed with discernment to know good from evil, and with power of choosing those
measures which appear to him to be most desirable, are usually summed up in one general appellation, and denominated the natural liberty of
mankind. This natural liberty consists properly in a power of acting as one thinks fit, without any restraint or control, unless by the law of nature;
being a right inherent in us by birth, and one of the gifts of God to man at his creation, when he endued him with the faculty of free will. But every
man, when he enters into society, gives up a part of his natural liberty, as the price of so valuable a purchase; and, in consideration of receiving the
advantages of mutual commerce, obliges himself to conform to those laws, which the community has thought proper to establish. And this species
of legal obedience and conformity is infinitely more desirable than that will and savage liberty which is sacrificed to obtain it. For no man that
considers a moment would wish to retain the absolute and uncontrolled power of doing whatever he pleases; the consequence of which is, that
every other man would also have the same power, and then there would be no security to individuals in any of the enjoyments of life. Political,
therefore, or civil liberty, which is that of a member of society, is no other than natural liberty so far restrained by human laws (and no farther) as is
necessary and expedient for the general advantage of the public. The absolute rights of every Englishman, (which, taken in a political and extensive
sense, are usually called their liberties), as they are founded on nature and reason, so they are coeval with our form of Government; though subject
at times to fluctuate and change; their establishment (excellent as it is) being still human.
* * * And these may be reduced to three principal or primary articles; the right of personal security, the right of personal liberty, and the right of
private property, because, as there is no other known method of compulsion, or abridging man''s natural free will, but by an infringement or
diminution of one or other of these important rights, the preservation of these, involate, may justly be said to include the preservation of our civil
immunities in their largest and most extensive sense.
I. The right of personal security consists in a person''s legal and uninterrupted enjoyment of his life, his limbs, his body, his health and his reputation.
II. Next to personal security, the law of England regards, asserts, and preserves the personal liberty of individuals. This personal liberty consists in
the power of loco motion, of changing situation, or moving one''s person to whatsoever place one''s own inclination may direct, without
imprisonment or restraint, unless by due course of law. Concerning which we may make the same observations as upon the preceding article, that
it is a right strictly natural; that the laws of England have never abridged it without sufficient cause; and that, in this kingdom, it cannot ever be
abridged at the mere discretion of the magistrate, with out the explicit permission of the laws.
III. The third absolute right, inherent in every Englishman, is that of property; which consists in the free use, enjoyment, and disposal of all his
acquisitions, without any control or diminution, save only by the laws of the land. The original of private property is probably founded in nature, as
will be more fully explained in the second book of the ensuing commentaries; but certainly the modifications under which we at present find it, the
method of con serving it in the present owner, and of translating it from man to man, are entirely derived from society; and are some of those civil
advantages, in exchange for which every individual has resigned a part of his natural liberty.
19. I have reproduced from Blackstone whose ideas may appear somewhat quaint in an age of irreverence because, although, I know that modern
jurisprudence conceives of all rights as relative or as products of particular socio-economic orders, yet, the idea that man, as man, morally has
certain inherent natural primordial inalienable human rights goes back to the very origins of human jurisprudence. It is found in Greek philosophy. If
we have advanced today to wards what we believe to be a higher civilisation and a more enlightened era, we cannot fall behind what, at any rate,
was the meaning given to ""personal liberty"" long ago by Blackstone. As indicated above, it included ""the power of locomotion, of changing
situation, or moving one''s person to whatsoever place one''s own inclination may direct, without imprisonment or restraint, unless by due course of
law"". I think that both the rights of ""personal security"" and of ""personal liberty"", recognised by what Blackstone termed ""natural law"", are embodied
in Article 21 of the Constitution. For this proposition, 1 relied, in A. D. M. Jabalpur v. S.S. Shukla (supra), and I do so again here, on a passage
from Subba Rao C.J., speaking for five Judges of this Court in I. C. Golaknath v. State of Punjab [1967] 2 SCR 762 when he said (at p. 789) : .
Now, what are the fundamental rights ? They are embodied in Part III of the Constitution and they may be classified thus: (i) right to equality, (ii)
right to freedom, (iii) right against exploitation, (iv) right to freedom of religion, (v) cultural and educational rights, (vi) right to property, and (vii)
right to constitutional remedies. They are the rights of the people preserved by our Constitution, ''Fundamental rights'' are the modern name for
what have been traditionally known as ''natural rights''. As one author puts it: ''they are moral rights which every human being everywhere at all
times ought to have simply because of the fact that in contradistinction with other beings, he is rational and moral''., They are the primordial rights
necessary for the development of human personality. They are the rights which enable a man to chalk out his own life in the manner he likes best.
Our Constitution, in addition to the well-known fundamental rights, also included the rights of the minorities, untouchables and other backward
communities, in such righ"".
20. Hidayatullah, J., in the same case said (at p. 877) :
What I have said does not mean that Fundamental Rights are not subject to change or modification. In the most inalienable of such rights a
distinction must be made between possession of a right and its exercise. The first is fixed and the latter controlled by justice and necessity. Take for
example Article 21 :
No person shall be deprived of his life or personal liberty except according to procedure established by law.
Of all the rights, the right to one''s life is the most valuable. This article of the Constitution, therefore, makes the right fundamental. But the
inalienable right is curtailed by a murderer''s conduct as viewed under law. The deprivation, when it takes place, is not of the right which was
immutable but of the continued exercised of the right.
21. It is, therefore, clear that six out of eleven Judges in Golak Nath''s case declared that fundamental rights are natural rights embodied in the
Constitution itself. This view was affirmed by the majority Judges of this Court in Shukla''s case. It was explained by me there at some length.
Khanna, J., took a somewhat different view. Detailed reasons were given by me in Shukla''s case (supra) for taking what I found to be and still find
as the only view I could possibly take if I were not to disregard, as I could not properly do, what had been held by larger benches and what I
myself consider to be the correct view : that natural law rights were meant to be converted into our Constitutionally recognised fundamental rights,
at-least so far as they are expressly mentioned, so that they are to be found within it and not outside it. To take a contrary view would involve a
conflict between natural law and our Constitutional law. I am emphatically of opinion that a divorce between natural law and our Constitutional law
will be disastrous. It will defeat one of the basic purposes of our Constitution.
22. The implication of what I have indicated above is that Article 21 is also a recognition and declaration of rights which inhere in every individual.
Their existence does not depend on the location of the individual. Indeed, it could be argued that what so inheres is inalienable and cannot be taken
away at all This may seem theoretically correct and logical. But, in fact, we are often met with denials of what is, in theory, inalienable or
irrefragible"". Hence, we speak of ""deprivations"" or ""restrictions"" which are really impediments to the exercise of the ""inalienable"" rights. Such
deprivations or restrictions or regulations of rights may take place, within prescribed limits, by means of either statutory law or purported actions
under that law. The degree to which the theoretically recognised or abstract right is concretised is thus determined by the balancing of principles on
which an inherent right is based against those on which a restrictive law or orders under it could be imposed upon its exercise. We have to decide
in each specific case, as it arises before us, what the result of such a balancing is.
23. In judging the validity of either legislative or executive state action for conflict with any of the fundamental rights of individuals, whether they be
of citizens or non-citizens, the question as to where the rights are to be exercised is not always material or even relevant. If the persons concerned,
on whom the law or purported action under it is to operate, are outside the territorial jurisdiction of our country, the action taken may be
ineffective. But, the validity of the law must be determined on considerations other than this. The tests of validity of restrictions imposed upon the
rights covered by Article 19(1) will be found in Clauses (2) to (6) of Article 19. There is nothing there to suggest that restrictions on rights the
exercise of which may involve going out of the country or some activities abroad are excluded from the purview of tests contemplated by Articles
19(2) to (6). I agree with my learned brother Bhagwati, for reasons detailed by him, that the total effect and not the mere form of a restriction will
determine which fundamental right is really involved in a particular case and whether a restriction upon its exercise is reasonably permissible on the
facts and circumstances of that case.
24. If rights under Article 19 are rights which inhere in Indian citizens, individuals concerned carry these inherent fundamental constitutional rights
with them wherever they go, in so far as our law applies to them, because they are parts of the Indian nation just as Indian ships, flying the Indian
flag, are deemed, in International law, to be floating parts of Indian territory. This analogy, however, could not'' be pushed too far because Indian
citizens on foreign territory, are only entitled, by virtue of their Indian nationality and passports, to the protection of the Indian Republic and the
assistance of its diplomatic missions abroad. They cannot claim to be governed abroad by their own Constitutional or personal laws which do not
operate outside India. But, that is not the position in the case before us. So far as the impugned action in the case before us is concerned, it took
place in India and against an Indian citizen residing in India.
25. In India, at any rate, we are all certainly governed by our Constitution. The fact that the affected petitioner may not, as a result of a particular
order, be able to do something intended to be done by her abroad cannot possibly make the Governmental action in India either ineffective or
immune from judicial scrutiny or from an attack made on the ground of a violation of a fundamental right which inheres in an Indian citizen. The
consequences or effects upon the petitioner''s possible actions or future activities in other countries may be a factor which may be weighed, where
relevant, with other relevant facts in a particular case in judging the merits of the restriction imposed. It will be relevant in so far as it can be shown
to have some connection with public or national interests when determining the merits of an order passed. It may show how she has become a
person aggrieved"" with a cause of action, by a particular order involving her personal freedom. But, such considerations cannot curtail or impair
the scope or operation of fundamental rights of citizens as protections against unjustifiable actions of their own Government. Nor can they, by their
own force, protect legally unjustifiable actions of the Government of our country against attacks in our own Courts.
26. In order to apply the tests contained in Articles 14 and 19 of the Constitution, we have to consider (the objects for which the exercise of
inherent rights recognised by Article 21 of the Constitution are restricted as well as the procedure by which these restrictions are sought to be
imposed. Both substantive and procedural laws and actions taken under them will have to pass tests imposed by Articles 14 and 19 whenever
facts justifying the invocation of either of these articles may be disclosed. For example, an international singer or dancer may well be able to
complain of an unjustifiable restriction on professional activity by a denial of a passport. In such a case, violations of both Articles 21 and 19(1)(g)
may both be put forward making it necessary for the authorities concerned to justify the restriction imposed, by showing satisfaction of tests of
validity contemplated by each of these two articles.
27. The tests of reason and justice cannot be abstract. They cannot be divorced from the needs of the nation. The tests have to be pragmatic.
Otherwise, they would cease to be reasonable. Thus, I think: that a discretion left to the authority to impound a passport in public interest cannot
invalidate the law itself. We cannot, out of fear that such power will be misused, refuse to permit Parliament to entrust even such power to
executive authorities as may be absolutely necessary to carry out the purposes of a validly exercisable power. I think it has to be necessarily left to
executive discretion to decide whether, on the facts and circumstances of a particular case, public interest will or will not be served by a particular
order to be passed under a valid law subject, as it always is to judicial supervision. In matters such as grant, suspension, impounding or
cancellation of passports, the possible dealings of an individual with nationals and authorities of other States have to be considered. The
contemplated or possible activities abroad of the individual may have to be taken into account. There may be questions of national safety and
welfare which transcend the importance of the individual''s inherent right to go where he or she pleases to go. Therefore, although we may not deny
the grant of wide discretionary power to the executive authorities as unreasonable in such cases, yet, I think we must look for and find procedural
safeguards to ensure that the power will not be used for purposes extraneous to the grant of the power before we uphold the validity of the power
conferred. We have to insist on procedural proprieties the observance of which could show that such a power is being used only to serve what can
reasonably and justly be regarded as a public or national interest capable of overriding the individual''s inherent right of movement or travel to
wherever he or she pleases in the modern world of closer integration in every sphere between the peoples of the world and the shrunk time-space
relationships.
28. The view I have taken above proceeds on the assumption that there are inherent or natural human rights of the individual recognised by and
embodied in our Constitution. Their actual exercise, however, is regulated and conditioned largely by statutory law. Persons upon whom these
basic rights are conferred can exercise them so long as there is-no justifiable reason under the law enabling deprivations or restrictions of such
rights. But, once the valid reason is found to be there and the deprivation or restriction takes place for that valid reason in a procedurally valid
manner, the action which results in a deprivation or restriction becomes unassailable. If either the reason sanctioned by the law is absent, or the
procedure followed in arriving at the conclusion that such a reason exists is unreasonable, the order having the effect of deprivation or restriction
must be quashed.
29. A bare look at the provisions of Section 10, Sub-section (3) of the Act will that each of the orders which could be passed u/s 10, Sub-section
(3)(a) to (h) requires a ""satisfaction"" by the Passport Authority on certain objective conditions which must exist in a case before it passes an order
to impound a passport or a travel document. Impounding or revocation are placed side by side on the same footing in the provision. Section 11 of
the Act provides an appeal to the Central Government from every order passed under section, 10, Sub-section (3) of the Act. Hence Section 10,
Sub-section (5) makes it obligatory upon the Passport Authority to ""record in writing a brief statement of the reasons for making such order and
furnish to the holder of the passport or travel document on demand a copy of the same unless in any case, the passport authority is of the opinion
that it will not be in the interests of the sovereignty and integrity of India, the security of India, friendly relations of India with any foreign country or
in the interests of the general public to furnish such a copy"".
30. It seems to me, from the provisions of Section 5, 7 and 8 of the Act, read with other provisions, that there is a statutory right also acquired, on
fulfilment of prescribed conditions by the holder of a passport, that it should continue to be effective for the specified period so long as up ground
has come into existence for either its revocation or for impounding it which amounts to a suspension of it for the time being, It is true that in a
proceeding under Article 32 of the Constitution, we are only concerned with the enforcement of fundamental Constitutional rights and not with any
statutory rights apart from fundamental rights. Article 21, however, makes it clear that violation of a law, whether statutory or if any other kind, is
itself an infringement of the guaranteed fundamental right. The basic right is not to be denied the protection of ""law"" irrespective of variety of that
law. It need only be a right ""established by law"".
31. There can be no doubt whatsoever that the orders u/s 10(3) must be based upon some material even if that material consists, in some cases, of
reasonable suspicion arising from certain credible assertions made by reliable individuals. It may be that, in an emergent situation, the impounding of
a passport may become necessary without even giving an opportunity to be heard against such a step, which could be reversed after an
opportunity given to the holder of the passport to show why the step was unnecessary, but, ordinarily, no passport could be reasonably either
impounded or revoked without giving a prior opportunity to its holder to show cause against the proposed action. The impounding as well
revocation of a passport, seem to constitute action in the nature of a punishment necessitated on one of the grounds specified in the Act. Hence,
ordinarily, an opportunity to be heard in defence after a show cause notice should be given to the holder of a passport even before impounding it.
32. It is well established that even where there is no, specific provision in a statute or rules made thereunder for showing cause against action
proposed to be taken against an individual, which affects the rights off that individual, the duty to give reasonable opportunity to be heard will be
implied from the nature of the function to be performed by the authority which has the power to take punitive or damaging action. This principle
was laid down by this Court in the State of Orissa v. Dr. (Miss) Binapani Dei & Ors AIR 1967 S.C. 1269 in the following words :
The rule that a party to whose prejudice an order is intended to be passed is entitled to a hearing applies alike to judicial tribunals and bodies of
persons invested with authority to adjudicate upon matters involving civil consequences. It is one of the fundamental rules of our constitutional set-
up that every citizen is protected against exercise of arbitrary authority by the State or its officers. Duty to act judicially would, therefore arise from
the very nature of the function intended to be performed, it need not be shown to be super added. If there is power to decide and determine to the
prejudice of a person, duty to act judicially is implicit in the exercise of such power. If the essentials of justice be ignored and an order to the
prejudice of a Person is made, the order is a nullity. That is a basic concept of the rule of law and importance thereof transcends the significance of
a decision in any particular case.
33. In England, the rule was thus expressed by Byles J. in Cooper v. Wandsworth Board of Works 1863(14) C.B. 180 :
The laws of God and man both give the party an opportunity to make Ms defence, if he has any. I remember to have heard it observed by a very
learned man, upon such an occasion, that even God himself did not pass sentence upon Adam before he was called upon to make his defence,
Adam (says God), ""where art thou ? Hast thou not eaten of the tree whereof I commanded thee that thou shouldest not eat ?"" And the same
question was put to Eve also.
34. I find no difficulty whatsoever in holding, on the strength of these well recognised principles, that an order impounding a passport must be made
quasi-judicially. This was not done in the case before us.
35. In my estimation, the findings arrived at by my learned brethren after an examination of the facts of the case before us, with which I concur,
indicate that it cannot be said that a good enough reason has been shown to exist for impounding the passport of the petitioner by the order dated
7th July, 1977. Furthermore, the petitioner has had no opportunity of showing that the ground for impounding it finally given in this Court either
does not exist or has no bearing on public interest or that public interest cannot be better served in some other manner. Therefore, speaking for
myself, I would quash the order and direct the opposite parties to give an opportunity to the petitioner to show cause against any proposed action
on such grounds as may be available.
36. I am not satisfied that there were present any such pressing grounds with regard to the petitioner before us that the immediate action of
impounding her passport was called for. Furthermore, the rather cavalier fashion in which disclosure of any reason for impounding her passport
was denied to her, despite the fact that the only reason said to exist the possibility of her being called to give evidence before a commission of
inquiry and stated in the counter-affidavit filed in this Court, is not such as to be reasonably deemed to necessitate its concealment in public interest,
may indicate the existence of some undue prejudice against the petitioner. She has to be protected against even the appearance of such prejudice
or bias.
37. It appears to me that even executive authorities when taking administrative action which involves any deprivations of or restrictions on inherent
fundamental rights of citizens must take care to see that justice is not only done But manifestly appears to be done. They have a duty to proceed in
a way which is free from even the appearance of arbitrariness or unreasonableness or unfairness. They have to act in a manner which is patently
impartial and meets the requirements of natural justice.
38. The attitude adopted by the Attorney General however, shows that Passport authorities realize fully that the petitioner''s case has not been
justly or reasonably dealt with. As the undertaking given by the Attorney General amounts to an offer to deal with it justly and fairly after informing
the petitioner of any ground that may exist for impounding her passport, it seems that no further action by this Court may be necessary. In view,
however, of what is practically an admission that the order actually passed on 7th July, 1977, is neither fair nor procedurally proper, I would,
speaking for myself, quash this order and direct the return of the impounded passport to the petitioner. I also think that the petitioner is entitled to
her costs.
Chandrachud, J.
39. The petitioner''s passport dated June 1, 1976 having been impounded ""in public interest"" by an order dated July 2, 1977 and the Government
of India having declined ""in the interest of general public"" to furnish to her the reasons for its decision, she has filed this writ petition under Article
32 of the Constitution to challenge that order. The challenge is founded on the following grounds :
(1) To the extent to which Section 10(3)(c) of the Passport Act, 1967 authorises the passport authority to impound a passport ""in the interests of
the general public"", it is violative of Article 14 of the Constitution since it confers vague and undefined power on the passport authority;
(2) Section 10(3)(c) is void as conferring an arbitrary power since it does not provide for a hearing to the holder of the passport before the
passport is impounded;
(3) Section 10(3)(c) is violative of Article 21 of the Constitution since it does not prescribe ''procedure'' within the meaning of that article and since
the procedure which it prescribes is arbitrary and unreasonable; and
(4) Section 10(3)(c) offends against Articles 19(1)(a) and 19(1)(g) since it permits restrictions to be imposed on the rights guaranteed by these
articles even though such restrictions cannot be imposed under Articles 19(2) and 19(6).
At first, the passport authority exercising its power u/s 10(5) of the Act refused to furnish to the petitioner the reason for which it was considered
necessary in the interests of general public to impound her passport. But those reasons were disclosed later in the counter-affidavit filed on behalf
of the Government of India in answer to the writ petition. The disclosure made under the stress of the writ petition that the petitioner''s passport
was impounded because, her presence was likely to be required in connection with the proceedings before a Commission of Inquiry, could easily
have been made when the petitioner called upon the Government to let her know the reasons why her passport was impounded. The power to
refuse to disclose the reasons for impounding a passport is of an exceptional nature and it ought to be exercised fairly, sparingly and only when fully
justified by the exigencies of an uncommon situation. The reasons, if disclosed being open to judicial scrutiny for ascertaining their nexus with the
order impounding the passport, the refusal to disclose the reasons would equally be open to the scrutiny of the court; or else, the wholesome
power of a dispassionate judicial examination of executive orders could with impunity be set at naught by an obdurate determination to suppress
the reasons. Law cannot permit the exercise of a power to keep the reasons undisclosed if the sole reason for doing so is to keep the reasons
away from judicial scrutiny.
40. In Satwant Singh Sawhney v. D. Ramarathnam, Assistant Passport Officer, Government of India, New Delhi & Ors. this Court ruled by
majority that the expression ""personal liberty"" which occurs in Article 21 of the Constitution includes the right to travel abroad and that no person
can be deprived of that right except according to procedure established by law. The Passport Act which was enacted by Parliament in 1967 in
order to comply with that decision prescribes the procedure whereby an application for a passport may be granted fully or partially, with or
without any endorsement, and a passport once granted may later be revoked or impounded. But the mere prescription of some kind of procedure
cannot ever meet the mandate of Article 21. The procedure prescribed by law has to be fair, just and reasonable, not fanciful, oppressive or
arbitrary. The question whether the procedure prescribed by a law which curtails or takes away the personal liberty guaranteed by Article 21 is
reasonable or not has to be considered not in the abstract or on hypothetical considerations like the provision for a full-dressed hearing as in a
Courtroom trial, but in the context, primarily, of the purpose which the Act is intended to achieve and of urgent situations which those who are
charged with the duty of administering the Act may be called upon to deal with. Secondly, even the fullest compliance with the requirements of
Article 21 is not the journey''s end because, a law which prescribes fair and reasonable procedure for curtailing or taking away the personal liberty
guaranteed by Article 21 has still to meet a possible challenge under other provisions of the Constitution like, for example, Articles 14 and 19. If
the holding in A. K. Gopalan v. State of Madras [1950] SCR 88 that the freedoms guaranteed by the Constitution are mutually exclusive were still
good law, the right to travel abroad which is part of the right of personal liberty under Article 21 could only be found and located in that article and
in no other. But in the Bank Nationalisation Case (R. C. Cooper v. Union of India [1973] 3 SCR 530 the majority held that the assumption in A.
K. Gopalan that certain articles of the Constitution exclusively deal with specific matters cannot be accepted as correct. Though the Bank
Nationalisation case [1973] 3 SCR 530 was concerned with the inter-relationship of Article 31 and 19 and not of Articles 21 and 19, the basic
approach adopted therein as regards the construction of fundamental rights guaranteed in the different provisions of the Constitution categorically
discarded the major premise of the majority judgment in A. K. Gopalan (supra) as incorrect. That ;is how a seven-Judge Bench in Shambhu Nath
Sarkar v. State of West Bengal & Ors. [1973] 1 SCR 856 assessed the true impact of the ratio of the Bank Nationalisation Case (supra) on the
decision in A. K. Gopalan (supra) in Shambhu Nath Sarkar it was accordingly held that a law of preventive detention has to meet the challenge not
only of Articles 21 and 22 but also of Article 19(1)(d). Later, a five-Judge Bench in Haradhan Saha v. State of West Bengal & Ors. adopted the
same approach and considered the question whether the Maintenance of Internal Security Act, 1971 violated the right guaranteed by Article 19(1)
(d). Thus, the inquiry whether the right to travel abroad forms a part of any of the freedoms mentioned in Article 19(1) is not to be shut out at the
threshold merely because that right is a part of the guarantee of personal liberty under Article 21. I am in entire agreement with Brother Bhagwati
when he says :
The law must, therefore, now be taken to be well settled that Article 21 does not exclude Article 19 and that even if there is a law prescribing a
procedure for depriving a person of ''personal liberty'' and there is consequently no infringement of the fundamental right conferred by Article 21,
such law, in so far as it abridges or takes away any fundamental right under Article 19 would have to meet the challenge of that article.
41. The interplay of diverse articles of the Constitution guaranteeing -various freedoms has gone through vicissitudes which have been elaborately
traced by Brother Bhagwati. The test of directness of the impugned law as contrasted with its consequences was thought in A. K. Gopalan (supra)
and Ram Singh [1951] SCR 451 to be the true approach for determining whether a fundamental right was infringed. A significant application of
that test may be perceived in Naresh S. Mirajkar [1966] 3 SCR 744 where an order passed by the Bombay High Court prohibiting the
publication of a witness''s evidence in a defamation case was up-held by this Court on the ground that it was passed with the object of affording
protection to the witness in order to obtain true evidence and its impact on the right of free speech and expression guaranteed by Article 19(1)(a)
was incidental. N. H. Bhagwati J. in Express Newspapers [1959] SCR 12 struck a modified note by evolving the test of proximate effect and
operation of the statute. That test saw its fruition in Sakal Papers where the Court, giving precedence to the direct and immediate effect of the
order over its form and object, struck down the Daily Newspapers (Price and Page) Order, 1960 on the ground that it violated Article 19(1)(a) of
the Constitution. The culmination of this thought process came in the Bank Nationalisation Case (supra) where it was held by the majority,
speaking through Shah J., that the extent of protection against impairment of a fundamental right is determined by the direct operation of an action
upon the individual''s rights and not by the object of the legislature or by the form of the action. In Bennett Coleman the Court, by a majority,
reiterated the same position by saying that the direct operation of the Act upon the rights forms the real test. It struck down the newsprint policy,
restricting the number of pages of newspapers without the option to reduce the circulation, as offending against the provisions of Article 19(1)(a).
The action may have a direct effect on a fundamental right although its direct subject matter may be different"" observed the Court, citing an
effective instance of a law dealing with the Defence of India or with defamation and yet having a direct effect on the freedom of speech and
expression. The measure of directness, as held by Brother Bhagwati, is the ''inevitable'' consequence of the impugned statute. These then are the
guidelines with the help of which one has to ascertain whether Section 10(3)(c) of the Passport Act which authorizes the passport authority to
impound a passport or the impugned order passed thereunder violates the guarantee of free speech and expression conferred by Article 19(1)(a).
42. The learned Attorney General answered the petitioner''s contention in this behalf by saying firstly, that the right to go abroad cannot be
comprehended within the right of free speech and expression since the latter right is exercisable by the Indian citizens Within the geographical limits
of India only. Secondly, he contends, the right to go abroad is altogether of a different genre from the right of free speech and expression and is
therefore not a part of it.
43. The first of these contentions raises a question of great importance but the form in which the contention is couched is, in my opinion, apt to
befog the true issue. Article 19 confers certain freedoms on Indian citizens, some of which by their very language and nature are limited in their
exercise by geographical considerations. The right to move freely throughout the ''territory of India'' and the right to reside and settle in any part of
the ''territory of India'' which are contained in Clauses (d) and (e) of Article 19(1) are of this nature. The two clauses expressly restrict the
operation of the rights mentioned therein to the territorial limits of India. Besides, by the very object and nature of those rights, their exercise is
limited to Indian territory. Those rights are intended to bring in sharp focus the unity and integrity of the country and its quasi-federal structure.
Their drive is directed against the fissiparous theory that ''sons of the soil'' alone shall thrive, the ''soil'' being conditioned by regional and sub-
regional considerations. The other freedoms which Article 19(1) confers are not so restricted by their terms but that again is not conclusive of the
question under consideration. Nor indeed does the fact that restraints on the freedoms guaranteed by Article 19(1) can be imposed under Articles
19(2) or 19(6) by the State furnish any clue to that question. The State can undoubtedly impose reasonable restrictions"" on fundamental freedoms
under Clauses (2) to (6) of Article 19 and those restrictions, generally, have a territorial operation. But the ambit of a freedom cannot be measured
by the right of a State to pass laws, imposing restrictions on that freedom which, in the generality of-cases, have a geographical limitation.
44. Article 19(1)(a) guarantees to Indian citizens-the right to freedom of speech and expression. It does not; delimit that right in any manner and
there is no reason, arising either out of interpretational dogmas or pragmatic considerations, why the courts should strain the language of the Article
to cut down the amplitude of that right. The plain meaning of the clause guaranteeing free speech and expression is that Indian citizens are entitled
to exercise that right wherever they choose, regardless of geographical considerations, subject of course to the operation of any existing law or the
power of the State to make a law imposing reasonable restrictions in the interests of the sovereignty and integrity of India, the security of the State,
friendly relations with foreign States, public order, decency or morality, or in relation to contempt of court, defamation or incitement to an offence,
as provided in Article 19(2). The exercise of the-right of free speech and expression beyond the limits of Indian territory will, of course, also be
subject to the laws of the country in which the freedom is or is intended to be exercised. I am quite clear that the Constitution does not confer any
power-on the executive to prevent the exercise by an Indian citizen of the right of free speech and expression on foreign soil, subject to what I
have just stated. In fact, that seems to me to be the crux of the matter, for which reason I said, though with respect, that the form in which the
learned Attorney General stated his proposition was likely to cloud the true issue. The Constitution guarantees certain fundamental freedoms and
except where their exercise is limited by territorial considerations, those freedoms may be exercised wheresoever one chooses, subject to the
exceptions or qualifications mentioned above.
45. The next question is whether the right to go out of India is an integral part of the right of free speech and expression and is comprehended
within it. It seems to me impossible to answer this question in the affirmative as is contended by the petitioner''s counsel, Shri Madan Bhatia. It is
possible to predicate of many a right that its exercise would be more meaningful if the right is extended to comprehended an extraneous facility. But
such extensions do not form part of the right conferred by the Constitution. The analogy of the freedom of press being included in the right of free
speech and expression is wholly misplaced because the right of free expression, incontrovertibly includes the right of freedom of the press. The
right to go abroad on one hand and the right of free speech and expression on the other are made up of basically different constituents, so different
indeed that one cannot be comprehended in the other.
46. Brother Bhagwati has, on this aspect considered at length certain American decisions like Kent 2 L. ed. 2d 1204, Apthekar 12 L. ed. 2d 992
and Zemel 14 L. ed. 2d 179 and illuminating though his analysis is, I am inclined to think that the presence of the due process clause in the 5th and
14th Amendments of the American Constitution makes significant difference to the approach of American Judges to the definition and evaluation of
constitutional guarantees. The content which has been meaningfully and imaginatively poured into ""due process of law"" may, in my view, constitute
an important point of distinction between the American Constitution and ours which studiously avoided the use of that expression. In the Centennial
Volume. ""The Fourteenth Amendment"" edited by Bernard Schwartz, is contained in an article on ''Landmarks of Legal Liberty by Justice William
J. Brennan in which the learned Judge quoting from Yeat''s play has this to say : In the service of the age-old dream for recognition of the equal and
inalienable rights of man, the 14th Amendment though 100 years old, can never be old-
Like the poor old women in Yeat''s play,
Did you see an old woman going down the path?"" asked Bridget. ""I did not,"" replied Patrick, who had come into the house after the old woman
left it, ""But I saw a young girl and she had the walk of a queen.
Our Constitution too strides in its majesty but, may it be remembered, without the due process clause, I prefer to be content with a decision
directly in point, All India Bank Employees' Association [1962] 3 SCR 269 In which this Court rejected the contention that the freedom to form
associations or unions contained in Article 19(1)(c) carried with it the right that a workers'' union could do all that was necessary to make that right
effective, in order to achieve the purpose for which the union was formed. One right leading to another and that another to still other, and so on,
was described in the abovementioned decision as productive of a ""grotesque result"".
47. I have, nothing more to add to what Brother Bhagwati has said on the other points in the case. I share his opinion that though the right to go
abroad is not included in the right contained in Article 19(1)(a), if an order made u/s 10(3)(c) of the Act does in fact violate the right of free speech
and expression, such an order could be struck down as unconstitutional. It is well-settled that a statute may pass the test of constitutionality and yet
an order passed under it may be unconstitutional. But of that I will say no more because in this branch, one says no more than the facts warrant
and decides nothing that does not call for a decision. The fact that the petitioner was not heard before or soon after the impounding of her passport
would have introduced a serious infirmity in the order but for the statement of the Attorney General that the Government was willing to hear the
petitioner and further to limit the operation of the order to a period of six months from the date of the fresh decision, if the decision was adverse to
the petitioner. The order, I agree, does not in fact offend against Article 19(1)(a) or 19(1)(g).
48. I, therefore, agree with the order proposed by Brother Bhagwati.
P.N. Bhagwati, J.
49. The Petitioner is the holder of the passport issued to her on 1st June, 1976 under the Passport Act, 1967. On 4th My, 1977 the Petitioner
received a letter dated 2nd July, 1977 from the Regional Passport Officer, Delhi intimating to her that it has been decided by the Government of
India to impound her passport u/s 10(3)(c) of the Act in public interest and requiring her to surrender the passport within seven days from the date
of receipt of the letter. The petitioner immediately addressed a letter to the Regional Passport Officer requesting him to furnish a copy of the
statement of reasons for making the order as provided in Section 10(5) to which a reply was sent by the Government of India, Ministry of External
Affairs on 6th July, 1977 stating inter alia that the Government has decided ""in the interest of the general public"" not to furnish her a copy of the
statement of reasons for making of the order.'' The Petitioner thereupon filed the present petition challenging the action of the Government in
impounding her passport and declining to give reasons for doing so. The action of the Government was impugned inter alia on the ground that it
was mala fide, but this challenge was not pressed before us at the time of the hearing of the arguments and hence it is not necessary to state any
facts bearing on that question. The principal challenge set out in the petition against the legality of the action of the Government was based mainly
on the ground that Section 10(3)(c), in so far as it empowers the Passport Authority to impound a passport ""in the interests of the general public"" is
violative of the equality clause contained in Article 14 of the Constitution, since the condition denoted by the words ""in the interests of the general
public"" limiting the exercise of the power is vague and undefined and the power conferred by this provision is, therefore, excessive and suffers from
the vice of ""over-breath."" The petition also contained a challenge that an order u/s 10(3)(c) impounding a passport could not be made by the
Passport Authority without giving an opportunity to the holder of the passport to be heard in defence and since in the present case, the passport
was impounded by the Government without affording an opportunity of hearing to the petitioner, the order was null and void, and, in the
alternative, if Section 10(3)(c) were read in such a manner as to exclude the right of hearing, the section would be infected with the vice of
arbitrariness and it would be void as offending Article 14. These were the only grounds taken in the Petition as originally filed and on 20th July,
1977 the petition was admitted and rule issued by this Court and an interim order was made directing that the passport of the petitioner should
continue to remain deposited with the Registrar of this Court pending the hearing and final disposal of the Petition.
50. The hearing of the petition was fixed on. 30th August 1977, but before that, the petitioner filed an application for urging additional grounds and
by this application, two further grounds were sought to be urged by her. One ground was that Section 10(3)(c) is ultra vires Article 21 since it
provides for impounding of passport without any procedure as required by that Article, or, in any event, even if it could be said that there is some
procedure prescribed under the passport Act, 1967, it is wholly arbitrary and unreasonable and, therefore, not in compliance with the requirement
of that article. The other ground urged on behalf of the petitioner was that Section 10(3)(c) is violative of Articles 19(1)(a) and 19(1)(g) inasmuch
as it authorises imposition of restrictions on freedom of Speech and expression guaranteed under Article 19(1)(a) and freedom to practise any
profession or to carry on any occupation, or business guaranteed under Article 19(1)(g) and these restrictions are impermissible under Article
19(2) and Article 19(6) respectively. The application for urging these two additional grounds was granted by this Court and ultimately at the
hearing of the petition these were the two principal grounds which were pressed on behalf of the petitioner.
51. Before we examine the rival arguments urged on behalf of the parties in regard to the various questions arising in this petition, it would be
convenient, to set out the relevant provisions of the Passport Act, 1967. This Act was enacted on 24th June, 1967 in view of the decision of this
Court in Satwant Singh Sawhney v. D. Ramarathnam, Assistant Passport Officer. Government of India, New Delhi & Ors. [1967] 3 SCR 525.
The position which obtained prior to the coming into force of this Act was that there was no law regulating the issue of passports for leaving the
shores of India and going abroad. The issue of passports was entirely within the discretion of the executive and this discretion, was unguided and
unchannelled. This Court, by a majority, held that the expression ""personal liberty"" in Article 21 takes in the right of locomotion and travel abroad
and under Article 21 no person can be deprived of his right to go abroad except according to the procedure established by law and since no law
had been made by the State regulating or prohibiting the exercise of such right, the refusal of passport was in violation of Article 21 and moreover
the discretion with the executive in the matter of issuing or refusing passport being unchannelled and arbitrary, it was plainly violative of Article 14
and hence the order refusing passport to the petitioner was also invalid under that Article. This decision was accepted by Parliament and the
infirmity pointed out by it was set right by the enactment of the Passports Act, 1967. This Act, as its preamble shows, was enacted to provide for
the issue of passports and travel documents to regulate the departure from India of citizens of India and other persons and for incidental and
ancillary matters. Section 3 provides that no person shall depart from or attempt to depart from India unless he holds in this behalf a. valid passport
or travel document. What are the different classes of passports and travel documents which can be issued under the Act is laid down in Section 4.
Section 5, Sub-section (1) provides for making of an application for issue of a passport or travel document or for endorsement on such passport
or travel document for visiting foreign country or countries and Sub-section (2) says that on receipt of such application, the passport authority, after
making such inquiry, if any, as it may consider necessary, shall, by order in writing, issue of refuse to issue the passport or travel document or make
or refuse to make on the passport or travel document endorsement in respect of one or more of the foreign countries specified in the application.
Sub-section (3) requires the passport authority, where it refuses to issue the passport or travel document or to make any endorsement on the
passport of travel document, to record in writing a brief statement of its reasons for making such order. Section 6, Sub-section (i) lays down the
grounds on which the passport authority shall refuse to make an endorsement for visiting any foreign country and provides that on no other ground
the endorsement shall be ""refused. There are four grounds set out. in this sub-section and of them, the last is that, in the opinion of ''-the Central
Government, the presence of the applicant in such foreign country is not in the public interest. Similarly Sub-section (2) of Section 6 specifies the
grounds on which alone and on no other grounds the passport authority shall refuse to issue passport or travel document for visiting any foreign
country and amongst various grounds set out there, the last is that, in the opinion of the Central Government the issue of passport or travel,
document to the applicant will not be in the public interest. Then we come to Section 10 which is the material section which falls for consideration.
Sub-section (1) of that section empowers the passport authority to vary or cancel the endorsement of a passport or travel document or to vary or
cancel the conditions subject to which a passport or travel document has been issued, having regard, inter alia, to the provisions of Sub-section (1)
of Section 6 or any notification u/s 19, Sub-section (2) confers powers on the passport authority to vary or cancel the conditions of the passport or
travel document on application of the holder of the passport or travel document and with the previous approval of the Central Government. Sub-
section (3) provides that the passport authority may impound or cause to tie impounded or revoke a passport or travel document on the grounds
set out in Clauses (a) to (h). The order impounding the passport in the present case was made by the Central Government under Clause (c) which
reads as follows :-
(c) if the passport authority deems it necessary so to do in the interest of the Sovereignty and Integrity of India, the security of India, friendly
relations of India with any foreign country, or in the interests of the general public;
The particular ground relied upon for making the order was that set out in the last part of Clause (c), namely, that the Central Government deems it
necessary to impound the passport ""in the interests of the genera public."" Then follows Sub-section (5) which requires the passport authority
impounding or revoking a passport or travel document or varying or cancelling an endorsement made upon it to ""record in writing a brief statement
of the reasons for making such order and furnish to the holder of the passport or travel document on demand a copy of the same unless, in, any
case, the passport authority is of the opinion that it will not be in the interests of the sovereignty and integrity of India, the security of India, friendly
relations of India with any foreign country or in the interests of the general public to furnish such a copy."" It was in virtue of the provision contained
in the latter part of this sub-section that the Central Government declined to furnish a copy of the statement of reasons for impounding the passport
of the petitioner on the ground that it was not in the interests of the general public to furnish such copy to the petitioner. It is indeed a matter of
regret that the Central Government should have taken up this attitude in reply to the request of the petitioner to be supplied a copy of the statement
of reasons, because ultimately, when the petition came to be filed, the Central Government did disclose the reasons in the affidavit in reply to the
petition which shows that it was not really contrary to public interest and if we look at the reasons given in the affidavit in reply, it will be clear that
no reasonable person could possibly have taken the view that the interests of the general public would be prejudiced by the disclosure of the
reasons. This is an instance showing how power conferred on a statutory authority to act in the interests of rue'', general public can sometimes be
improperly exercised. If the petitioner had not filed the petition, she would perhaps never have been able to find out what were the reasons for
which her passport was impounded and she was deprived of her right to go abroad. The necessity of giving reasons has obviously been introduced
in Sub-section (5) so that it may act as a healthy check against abuse or misuse of power. If the reasons given are not relevant and there is no
nexus between the reasons and the ground on which the passport has been impounded, it would be open to the holder of the passport to challenge
the order impounding it in a court of law and if the court is satisfied that the reasons are extraneous or irrelvant, the court would strike down the
order. This liability to be exposed to judicial scrutiny would by itself act as a safeguard against improper or mala fide exercise of power- The court
would, therefore, be very slow to accept, without close scrutiny, the claim of the passport authority that it would not be in the interests of the
general public to disclose the reasons. The passport authority would have to satisfy the court by placing proper material that the giving of reasons
would be clearly and indubitably against the interests of the general public; and if the Court is not so satisfied, the Court may require the passport
authority to disclose the reasons, subject to any valid and lawful claim for privilege which may be set up on behalf of the Government. Here in the
present case, as we have already pointed out, the Central Government did initially claim that it would be against the interests of the general public
to disclose the reasons for impounding the passport, but when it came to filing the affidavit in reply, the Central Government very properly
abandoned this unsustainable claim and disclosed the reasons. The question whether these reasons have any nexus with the interests of the general
public or they are extraneous and irrelevant is a matter which we shall examine when we deal with the arguments of the parties. Meanwhile,
proceeding further with the resume of the relevant provisions, reference may be made to Section 11 which provides for an appeal inter alia against,
the order impounding or revoking a passport or travel document under Sub-section (3) of Section 10. But there is a proviso to this section which
says that if the order impounding or revoking a passport or travel document is passed by the Central Government, there shall be no right to appeal.
These are the relevant provisions of the Act in the light of which we have to consider the constitutionality of Sub-section (3)(c) of Section 10 and
the validity of the order impounding the passport of the petitioner.
52. Meaning and content of personal, liberty in Article 21
53. The first contention urged on behalf of the petitioner in support of the petition was that the right to go abroad is part of ''personal liberty'' within
the meaning of that expression as used in Article 21 and no one can be deprived of this right except according to the procedure prescribed by law.
There is no procedure prescribed by the Passport Act, 1967 far impounding or revoking a passport and thereby preventing the holder of the
passport from going abroad and in any event, even if some procedure can be traced in the relevant provisions ""of the Act, it is unreasonable and
arbitrary, inasmuch as it does not provide for giving an opportunity to the holder of the passport to be heard against the making of the order and
hence the action of the Central Government in impounding the passport of the petitioner is in violation of Article 21. This contention of the
petitioner raises a question as to the true interpretation of Article 21, what is the nature and extent of the protection afforded by this article? What
is the meaning of ''personal liberty'' : does it include the right to go abroad so that this right cannot be abridged or taken away except in accordance
with the procedure prescribed by law ? What is the inter-relation between Article 14 and Article 21 ? Does Article 21 merely require that there
must be some semblance of procedure, howsoever arbitrary or fanciful, prescribed by law before a person can be deprived of his personal liberty
or that the procedure must satisfy certain requisites in the sense that it must be fair and reasonable? Article 21 occurs in Part III of the Constitution
which confers certain fundamental rights. These fundamental rights had their roots deep in the struggle for independence and, as pointed out by
Granville Austin in ''The Indian Constitution Cornerstone of a Nation'', ""they were included in the Constitution in the hope and expectation that one
day the tree of true liberty would bloom in India"". They were indelibly written in the sub-conscious memory of the race which fought for well-nigh
thirty years for securing freedom from British rule and they found expression in the form of fundamental rights when the Constitution was enacted.
These fundamental rights represent the basic values cherished by the people of this country since the Vedic times and they are calculated to protect
the dignity of the individual and create conditions in which every human being can develop his personality to the fullest extent. They weave a
''pattern of guarantees on the basic-structure of human lights"" and impose negative obligations on the State not to encroach on individual liberty in
its various dimensions. It is apparent from the enunciation of these rights that the respect for the individual and his capacity for individual volition
which finds expression there is not a self fulfilling prophecy. Its purpose is to help the individual to find his own: liability,, to give expression to his
creativity and to prevent governmental and other forces from ''alienating'' the individual from his. creative impulses These rights are wide ranging
and comprehensive and they fall under seven heads, namely, right to equality, right to freedom, right against exploitation, right to freedom of
religion, cultural and educational rights, right to property and right to constitutional remedies. Articles 14 to 18 occur under the heading ''Right to
Equality'', and of them, by far the most important is Article 14 which confers a fundamental right by injuncting the State not to ""deny to any person
equality before the law or the equal protection of the laws within the territory of India"". Articles 19 to 22, which find place under the heading ""Right
to freedom"" provide for different aspects of freedom. Clause X(1) of Article 19 enshrines what may be described as the seven lamps 0f freedom.
It provides that all citizens shall have the right--(a) to freedom of speech and expression; (b) to assemble peaceably and without arms; (c) to form
associations or unions;(d) to move freely throughout the territory of India;- (e) to reside and settle in any part of the territory of India; (f) to acquire,
hold and dispose of property and (g) to practise any profession or to carry on any occupation, trade or business. But these freedoms are not and
cannot be absolute, for absolute arid unrestricted freedom of one may be destructive of the freedom of another and in a well-ordered, civilised,
society, freedom can only be regulated freedom. Therefore, Clauses (2) to (6) of Art, 19 permit reasonable restrictions to be imposed on the
exercise of the fundamental rights guaranteed under Clause (1) of that article. Article 20 need not detain us as. that is not material for the
determination of the controversy between the parties. Then comes. Article 21 which provides :
21. No person shall be deprived of his fife or personal liberty except according to procedure established by law.
Article 22 confers protection against arrest and detention in certain cases and provides inter alia safeguards in case of preventive detention. The
other fundamental rights are not relevant to the present discussion and we need not refer to them.
54. It is obvious that Article 21, though couched in negative language, confers the fundamental right to life and personal liberty. So Far as the right
to personal liberty is concerned, it is ensured by providing that no one shall be deprived of personal liberty except according to procedure
prescribed by law. The first question that arises for consideration on the language of Article 21 is : what is the meaning and content of the words
''personal liberty'' as used in this article? This question incidently came up for discussion in some of the judgments in A. K. Gopalan v. State of
Madras [1950] S.C.R. 88 and the observations made by Patanjali Sastri, J., Mukherjee, J., and S. R. Das, J., seemed to place a narrow
interpretation on the words ''personal liberty'' so as to confine the protection of Article 21 to freedom, of the person against unlawful detention. But
there was no definite pronouncement made on this point since the question before the Court was not so much the interpretation of the words
''personal liberty'' as the inter-relation between Article 19 and 21. It was in Kharak Singh v. State of U.P. & Ors. that the question as to the
proper scope and meaning of the expression ''personal liberty'' came up pointedly for consideration for the first time before this Court. The
majority of the Judges took the view ""that ''personal liberty'' is used in the article as a compendious term, to include within itself all the varieties of
rights which go'' to make up the ''personal liberties'' of man other than those- dealt with in the several clauses of Article 19(1). In other words,
while Article 19(1) deals with particular species or attributes, of that freedom, ''personal liberty'' in Article 21 takes in and comprises the residue"".
The minority judges, however, disagreed with this view taken by the majority and explained their position in the following words : ""No doubt the
expression ''personal liberty'' is a comprehensive one and the right to move freely is an attribute of personal liberty. It is said that the freedom to
move freely is carved out of personal liberty and, therefore, the expression ''personal liberty'' in Article 21 excludes that attribute. In our view, this
is not a correct approach. Both are independent fundamental rights, though there is overlapping. There is no question of one being carved out of
another. The fundamental, right of life and personal liberty bas many attributes and some of them are found in Article 19. If a person''s fundamental
right under Article 21 is infringed, the State can rely upon a law to sustain the action, but that cannot be a complete answer unless the said law
satisfies the test laid down in Article 19(2) so far as the attributes covered by Article 39(1) are concerned"". There can be no doubt that in view of
the decision of this Court in R. C. Cooper v. Union of India [1973] 3 S.C.R. 530 the minority view must be regarded as correct and the majority
view must be held to have been overruled- We shall have occasion to analyse and discuss the decision in R. C. Cooper''s case a little later when
we deal with the arguments based on infraction of Articles 19(1)(a) and 19(1)(g), but it is sufficient to state for the present that according to this
decision, which was a decision given by the full Court, the fundamental rights conferred by Part III are not distinct and mutually exclusive rights.
Each freedom has different dimensions and merely because the limits of interference with one freedom are satisfied, the Jaw is not freed from the
necessity to meet the. challenge of another guaranteed freedom. The decision in A. K. Gopalan''s {supra) case gave rise to the theory that the
freedoms under Articles 19, 21, 22 and 31 are exclusive--each article enacting a code relating to the protection of distinct rights, but this theory
was over-turned in R. C. Cooper''s case (supra) where Shah, I., speaking-on behalf of the majority pointed out that ""Part III of the Constitution
weaves a pattern of guarantees on the texture of basic human rights. The guarantees delimit the protection of those rights in their allotted fields :
they do not attempt to enunciate- distinct rights."" The conclusion was summarised in these terms : ""In our judgment, the assumption in A. K.
Gopalan''s case that certain articles in the Constitution exclusively deal with specific matters cannot be accepted as correct"". It was held in R. C.
Cooper''s case and that is clear from the judgment of Shah, J., because Shah, J., in so many terms disapproved of the contrary states merit of law
contained in the opinions of Kama, C.J., Patanjali Sastri, J., Mahajan, J., Mukherjee, J., and S. R. Das, J., in A. K. Gopalan''s case that even
where a person is detained in accordance with the procedure prescribed by law, as mandated by Article 21, the protection conferred by the
various clauses of Article 19(1) does not cease to be available to him and the law authorising such detention has to satisfy the test of the applicable
freedom under Article 19, Clause (1). This would clearly show that Articles 19(1) and 21 are not mutually exclusive, for, if they were, there would
be no question of a law depriving a person of personal liberty within the meaning of Article 21 having to meet the challenge of a fundamental right
under Article 19(1). Indeed, in that event, a law of preventive detention which deprives a person of ''personal liberty'' in the narrowest sense,
namely, freedom from detention and thus falls indisputably within Article 21 would not require to be tested on the touchstone of Clause (d) of
Article 19(1) and yet it was held by a Bench of seven Judges, of this Court in Shambhu Nath Sarkar v. The State of West Bengal& Ors. that such
a law would have to satisfy the requirement inter alia of Article 19(1), Clause (d) and in Haradhan Saha v. The State, of West Bengal & Ors.
which was a decision given by a Bench of five judges, this Court considered the challenge of Clause (d) of Article 19(f) to the constitutional validity
of the Maintenance of Internal Security Act, 1971 and held that that Act did not violate the constitutional guarantee embodied in that article. It is
indeed difficult to see on what principle we can refuse to give its plain natural meaning to the expression ''personal liberty'' as used in Article 21 and
read it in a narrow and restricted sense so as to exclude those attributes of personal liberty which are specifically dealt with in Article 19. We do
not think that this would be a correct way of interpreting the provisions of the Constitution conferring fundamental rights. The attempt of the court
should be to expand the reach and ambit of the fundamental rights rather than attenuate their meaning and content by a process of judicial
construction. The wave length for comprehending the scope and ambit of the fundamental rights has been set by this Court in R. C. Cooper''s case
and our approach in the interpretation of the fundamental rights must now be in tune with this wave length. We may point out even at the cost of
repetition that this Court has said in so many terms in R. C Cooper''s case that each freedom has (different dimensions and there may be
overlapping between different fundamental rights and therefore it is not a valid argument to say that the expression ''personal liberty'' in Article 21
must be so interpreted as to'' avoid overlapping between that article and Article 19(1). The expression ''personal liberty'' in Article 21 is of the
widest amplitude and it covers a variety of rights which go to constitute the personal liberty of man and some of them have been raised to the status
of distinct fundamental rights and given additional protection under Article 19, Now, it has been held by this Court in Satwant Singh''s case that
''personal liberty'' within the meaning of Article 21 includes within its ambit the right to go abroad and consequently no person can be deprived of
this right except according to procedure prescribed by law. Prior to the enactment of the Passports Act, 1967, there was no law regulating the
right of a person to go abroad and that was the reason why the order of the Passport Officer refusing to issue passport to the petitioner in Satwant
Singh''s case was struck down as invalid. It will be seen at once from the language of Article'' 21 that the protection it secures is a limited one. It
safeguards the right to go abroad against executive interference which is not supported by law; and law here means ''enacted law'' or ''State Law''.
Vide A. K. Gopalan''s case. Thus, no person can be deprived of his right to go abroad unless there is a law made by the State prescribing the
procedure for so depriving him and the deprivation is effected strictly in accordance with such procedure. It was for this reason, in order to comply
with the requirement of Article 21, that Parliament enacted the Passports Act, 1967 for regulating the right to go abroad. It is clear from the
provisions of the Passports Act, 1967 that is lays down the circumstances under which a passport may be issued or refused or cancelled or
impounded and also prescribes a procedure for doing so, but the question is whether that is sufficient compliance with Article 21. Is the
prescription of some sort of procedure enough or must the procedure comply with any particular requirements? Obviously, procedure cannot be
arbitrary, unfair or unreasonable. This indeed was conceded by the learned Attorney General who with his usual candour frankly stated that it was
not possible for him to contend that any procedure howsoever arbitrary, oppressive or unjust may be prescribed by the law. There was some
discussion in A. K. Gopalan''s case in regard to the nature of the procedure required to be prescribed under Article 21 and at least three of the
learned Judges out of five expressed themselves strongly in favour of the view that the procedure cannot be any arbitrary, fantastic or oppressive
procedure. Fazal Ali, J., who was in a minority, went to the farthest limit in saying that the procedure must include the four essentials set out in Prof.
Willi''s book on Constitutional Law, namely, notice, opportunity to be heard, impartial tribunal and ordinary course of procedure. Patanjali Sastri,
J. did not go as far as that but he did say that ""certain basic principles emerged as the constant factors known to all those procedures and they
formed the core of the procedure established by law."" Mahajan, J., also observed that Article 21 requires that ""there should be some form of
proceeding before a person can be condemned either in respect of his life or his liberty"" and ""it negatives the idea of fantastic, arbitrary and
oppressive forms of proceedings"". But apart altogether from these observations in A. K. Gopalan''s case, which have great weight, we find that
even on principle the concept of reasonableness must be projected in the procedure contemplated by Article 21, having regard to the impact of
Article 14 on Article 21.
The inter-relationship between Articles 14, 19 and 21
55. We may at this stage consider the inter-relation between Article 21 on the one hand and Articles 14 and 19 on the other. We have already
pointed out that the view taken by the majority in A. K. Gopalan''s case was that so long as a law of preventive detention satisfies the requirements
of Article 22, it would be within the terms of Article 21 and it would not be required, to meet the challenge of Article 19. This view proceeded on
the assumption that ""certain articles in the Constitution exclusively deal with specific matters"" and where the requirements of an article dealing with
the particular matter in question are satisfied and there is no infringement of the fundamental right guaranteed by that article, no recourse can be had
to a fundamental right conferred by another article. This doctrine of exclusivity was seriously questioned in R. C. Cooper''s case and it was over-
ruled by a majority of the Full Court, only Ray, J., as he then was, disisenting. The majority judges held that though a law of preventive detention
may pass the test of Article 22, it has yet to satisfy the requirements of other fundamental rights such as Article 19. The ratio of the majority
judgment in R. C. Cooper''s case was explained in clear and categorical terms by Shelat, J., speaking on behalf of seven judges of this Court in
Shambhu Nath Sarkar v. State of West Bengal. The learned Judge there said :
In Gopalan''s case (supra) the majority court had held that Article 22 was a self-contained Code and therefore a law of preventive detention did
not have to satisfy the requirement of Articles 19, 14 and 21. The view of Fazal Ali, J., on the other hand, was that preventive detention was a
direct breach of the right under Article 19(1)(d) and that a law providing for preventive detention had to be subject to such judicial review as is
obtained under Clause (5) of that Article. In R. C. Cooper v. Union of India, (supra) the aforesaid premise of the majority in Gopalan''s case
(supra) was disapproved and therefore it no longer holds the field. Though Cooper''s case (supra) dealt with the inter-relationship of Article 19 and
Article 31, the basic approach to construing the fundamental rights guaranteed in the different provisions of the Constitution adopted in this case
held the major premise of the majority in Gopalan''s case (supra) to be incorrect.
Subsequently, in Haradhan Saha v. State of West Bengal & Ors. also, a Bench of five Judges of this Court, after referring to the decisions in A. K.
Gopalan''s case and R. C. Cooper''s case, agreed that the Maintenance of Internal Security Act, 1971, which is a law of preventive detention, has
to be tested in regard to its reasonableness with reference to Article 19. That decision accepted and applied the ratio in R. C. Cooper''s case and
Shambhu Nath Sarkar''s case and proceeded to consider the challenge of Article 19 to the constitutional validity of the Maintenance of Internal
Security Act, 1971 and held that the Act did not violate any of the constitutional guarantees enshrined in Article 19. The same view was affirmed
once again by a Bench of four judges of this Court in Khudiram Das v. The State of West Bengal & Ors. [1975] 2 S.C.R.832. Interestingly, even
prior to these decisions, as pointed out by Dr. Rajve Dhawan; in his book : ""The Supreme Court of India :"" at page 235, reference was made- by
this Court in Mohd. Sabir v. State of Jammu and Kashmir A.I. R.1971S.C.1713 to Article 19(2) to justify preventive detention. The law, must,
therefore, now be taken to be well settled that Article 21 does not exclude. Article 19 and that even if there is a law prescribing a procedure for
depriving a person of ''personal liberty'' and there is consequently no infringement of the fundamental right conferred by Article 21, such law, in so
far as it abridges or takes away any fundamental right under Article 19 would have to meet the challenge of that article. This proposition can no
longer be disputed after the decisions in R. C. Cooper''s case, Shambhu Nath Sarkar''s case and Haradhan Saha''s case. Now, if a law depriving a
person of ''''personal liberty'' and prescribing a procedure for that purpose within the meaning of Article 21 has to stand the test of one or more of
the fundamental rights conferred under Article 19 which may be applicable in a given, situation, ex hypothesi it must also'' be liable to be tested
with reference to Article 14. This was in fact not disputed by the learned Attorney General and indeed he could not do so in view of the clear and
categorical statement made by Mukharjee, J., in A. K. Gopalan''s case that Article 21 ""presupposes that the law is a valid and binding law under
the provisions of the Constitution having regard to the competence of the legislature and the subject it ""relates to and does not infringe any of the
fundamental rights which the Constitution provides for"", including Article 14. This Court also applied Article 14 in two of its earlier decisions,
namely, The State of West Bengal v. Anwar Ali Sarkar [1952] S.C.R. 284 and Kathi Raning Rawat v. The State of Saurashtra [1952] S.C.R.
435 where there was a special law providing for trial of certain offences by a speedier process which took away some of the safeguards available
to an accused under the ordinary procedure in the Criminal Procedure Code. The special law in each of these two cases undoubtedly prescribed a
procedure for trial of the specified offences and this procedure could not be condemned as inherently unfair or unjust and there was thus
compliance with the requirement of Article 21, but even so, the validity of the special law was tested before the Supreme Court on the touchstone
of Article 14 and in one case, namely, Kathi Raning Rawat''s case, the validity was upheld and in the other, namely, Anwar Ali Sarkar''s case, it
was struck down. It was held in both these cases that the procedure established by the special law must not be violative of the equality clause. That
procedure must answer the requirement of Article 14.
The nature and requirement of the procedure under Article 21.
56. Now, the question immediately arises as to what is the requirement of Article 14 : what is the content and reach of the great equalising principle
enunciated in this article ? There can be no doubt that if is a founding faith of the Constitution. It is indeed the pillar on which rests securely the
foundation of our democratic republic. And, therefore, it must not be subjected to a narrow, pedantic or lexicographic approach. No attempt
should be made to truncate its all-embracing scope and meaning for, to do so would be to violate its activist magnitude. Equality is a dynamic
concept with many aspects and dimensions and it cannot be imprisoned within traditional and doctrinaire limits. We must reiterate here what was
pointed out by the majority in E. P. Royappa v. State of Tamil Nadu & Another [1974]2S.C.R.348 namely, that ""from a positivistic point of view,
equality is antithetic to arbitrariness. In fact equality and arbitrariness are sworn enemies; one belongs to the rule of law in a republic, while the
other, to the whim and caprice of an absolute monarch. Where an act is abritrary, it is implicit in it that it is unequal both according to political logic
and constitutional law and is therefore violative of Article 14"". Article 14 strikes at arbitrariness in State action and ensures fairness and equality of
treatment. The principle of reasonableness, which legally as well as philosophically, is an essential element of equality or non-arbitrariness pervades
Article 14 like a brooding omnipresence and the procedure contemplated by Article 21 must answer the best of reasonableness in order to be in
conformity with Article 14. It must be ""right and just and fair"" and not arbitrary, fanciful or oppressive; otherwise, it would be no procedure at all
and the requirement of Article 21 would not be satisfied.
57. How far natural justice is art essential element of procedure established by law.
58. The question immediately arises : does the procedure prescribed by the Passports Act, 1967 for impounding a passport meet the test of this
requirement ? Is it ''right or fair or just'' ? The argument of the petitioner was that it is not, because it provides for impounding of a passport without
affording reasonable opportunity to the holder of the passport to be heard in defence. To impound the passport of a person, said the petitioner, is a
serious matter, since it prevents him from exercising his constitutional right to go abroad and such a drastic consequence cannot in fairness be
visited without observing the principle of audi alterant partem. Any procedure which permits impairment of the constitutional right to go abroad
without giving reasonable opportunity to show cause cannot but be condemned as unfair and unjust and hence, there is in the present case clear
infringement of the requirement of Article 21. Now, it is true that there is no express provision in the Passports Act, 1967 which requires that the
audi alteram partem rule should be followed before impounding a passport, but that is not conclusive of the question. If the statute makes itself
clear on this point, then no more question arises. But even when the statute is silent, the law may in a given case make an implication and apply the
principle stated by Bytes, J., in Cooper v. Wandsworth Board of Works [1863] 14C B.N.S. 180. ""A long course of decisions, beginning with Dr.
Bentley''s case and ending with some very recent cases, establish that, although there are no positive words in the statute requiring that the party
shall be heard, yet the justice of the common law will supply the omission off the legislature"". The principle of audi alterant partem, which mandates
that no one shall be condemned unheard, is part of the rules of natural justice. In fact, there are two main principles in which the rules of natural
justice are manifested, namely, Nemo Judex in Sua Causa and audi alterant partem. We are not concerned here with the former, since there is no
case of bias urged here. The question is only in regard to the right of hearing which involves the audi alterant partem rule. Can it be imported in the
procedure for impounding a passport ?
59. We may commence the discussion of this question with a few general observations to emphasise the increasing importance of natural justice in
the field of administrative law. Natural justice is a great humanising principle intended to invest law with fairness and to secure justice and over the
years it has grown into a widely pervasive rule affecting large areas of administrative action. Lord Morris of Borth-y-Gest spoke of this rule in
eloquent terms in his address before the Bentham Club :
We can, I think, take pride in what has been done in recent periods and particularly in the field of administrative law by invoking and by applying
these principles which we broadly classify under the designation of natural justice. Many testing problems as to their application yet remain to be
solved. But I affirm that the area of administrative action is but one area in which the principles are to be deployed. Nor are they to be invoked
only when procedural failures are shown. Does natural justice qualify to be described as a ""majestic"" conception ? I believe it does. Is it just a
rhetorical but vague phrase which can be employed, when needed, to give a gloss of assurance ? I believe that it is very much more. If it can be
summarised as being fair play in action-who could wish that it would ever be out of action ? It denotes that the law is not only to be guided by
reason and by logic but that its purpose will not be fulfilled; it lacks more exalted inspiration. (Current Legal Problems, 1973, Vol. 26, p. 16)
And then again, in his speech in the House of Lords in Wiseman v. Borneman [1971] A.C. 297, the learned Law Lord said in words of inspired
felicity :
that the conception of natural justice should at all stages guide those who discharge judicial functions is not merely an acceptable but is an essential
part of the philosophy of the law. We often speak of the rules of natural justice. But there is nothing rigid or mechanical about them. What they
comprehend has been analysed and described in many authorities. But any analysis must bring into relief rather their spirit and their inspiration than
any precision of definition or precision as to application. We do not search for prescriptions which will lay down exactly what must, in various
divergent situations, be done. The principles and procedures are to be applied which, in ""any particular situation or set of circumstance''s, are right
and just and fair. Natural justice, it has Been said* is only ""fair play in action."" Nor do we wait for directions from Parliament. The common law
has abundant riches there we may find what Byles, J.,'' called ""the justice of the common law.
Thus, the soul of natural justice is ''fair play in action'' and that is why it has received the widest recognition, throughout the democratic world; In
the United States, the right to an administrative hearing is regarded as essential requirement of fundamental fairness. And in England too it has been
held that ''fair play in action'' demands that before any prejudicial or adverse action is taken against a person, he must be given an opportunity to be
heard. The rule was stated by Lord Denning, M.R. in these terms in Schmidt v. Secretary of State for Home Affairs [1969] 2 Chancery Division
149 :-where a public officer has power to deprive a person of his liberty or his property, the general principle is that it has not to be done without
his being given an opportunity of being heard and of making representations on his own behalf"". The same rule also prevails in other
Commonwealth countries like Canada, Australia and New Zealand. It has even gained access to the United Nations. Vide American Journal of
International Law, Vol. 67, page 479. Magarry, J., describes natural"" justice ""as a distillate of due process of law"". Vide Fontaine v. Chesterton
(1968) 112 S G 690. It is the quintessence of the process of justice inspired and guided by fair play in action''. If we look at the speeches of the
various law Lords in Wiseman''s case, it will be seen that each one of them asked the question ""whether in the particular circumstances of the case,
the Tribunal acted unfairly so that it could be said that their procedure did not match with what justice demanded"", or, was the procedure adopted
by the Tribunal ''in all the circumstances unfair'' ? The test adopted by every law Lord was whether the procedure followed was ""fair in all the
circumstances"" and ''fair play in action'' required that an opportunity should be given to the tax payer ""to see and reply to the counter-statement of
the Commissioners"" before reaching the conclusion that ""there is a prima facie case against him."" The inquiry must, therefore, always be : does
fairness in action demand that an opportunity to be ""heard should be given to the person affected ?
60. Now, if this be the test of applicability of the doctrine of natural justice, there can be no distinction between a quasi-judicial function and an
administrative function for this purpose. The aim of both administrative inquiry as well as quasi-judicial inquiry is to arrive at a just decision and if a-
rule of natural justice is calculated to secure justice, or to put it negatively, to prevent miscarriage of justice, it is difficult to see why it should be
applicable to quasi-judicial inquiry and not to administrative inquiry. It must logically apply to both. On what principle can distinction be made
between- one and the other ? Can it be said; that the requirement of ''fair play it action'' is any the less in an administrative inquiry than in a quasi-
judicial one ? Sometimes an unjust decision in an administrative inquiry may have far more serious consequences than a decision in a quasi-judicial
inquiry and hence the rules of natural justice must apply equally in an administrative inquiry which entails civil consequences. There was, however, a
time in the early stages of the development of the doctrine of natural justice when the view prevailed that the rules of natural justice have application
only to a quasi-judicial proceeding as distinguished from an administrative proceeding and the distinguishing feature of a quasi-judicial proceeding is
that the authority concerned is required by the law under which it is functioning to act judicially. This requirement of a duty to act judicially in order
to invest the function with a quasi-judicial character was spelt out from the following observation of Atkin, L.J. in Rex v. Electricity Commissioners
[1924] 1 K.B. 171, ""wherever any body of persons having legal authority to determine questions affecting the rights of subjects, and having the
duty to act judicially, act in excess of their legal authority, they are subject to the controlling jurisdiction of the King Bench Division...."". Lord
Hewart, C.J., in Rex v. Legislative Committee of the Church Assembly [1928] 1 K.B. 411 read this observation to mean that the duty to act
judicially should be an additional requirement existing independently of the ""authority to determine questions affecting the rights of subjects""-
something super added to it. This gloss placed by Lord Hewart, C.J., on the dictum of Lord Atkin, L.J., bedevilled the law for a considerable time
and stultified the growth of the doctrine of natural justice. The Court was constrained, in every case that came before it, to make a search for the
duty to act judicially sometimes from tenuous material and sometimes in the services of the statute and this led to oversubtlety and over-refinement
resulting in confusion and uncertainty in the law. But this was plainly contrary to the earlier authorities and in the epoch-making decision of the
House of Lords in Ridge v. Baldwin [1964] A. C. 40, which marks a turning point in the history of the development of the doctrine of natural
justice,, Lord Reid pointed out how the gloss of Lord Hewart, C.J., was based on a misunderstanding of the observations of Atkin, L.J., and it
went counter to the law laid down in the earlier decisions of the Court. Lord Reid observed : ""If Lord Hewart meant that it is never enough that a
body has a duty to determine what the rights of an individual should be, but that there must always be something more to impose on it a duty to act
judicially, then that appears to me impossible to reconcile with the earlier authorities"". The learned law Lord held that the duty to act judicially may
arise from the very nature of the function intended to be performed and it need not be shown to be superadded. This decision broadened the area
of application of the rules of natural justice and to borrow the words of Prof. Clar in his article on ''Natural Justice, Substance arid Shadow'' in
Public Law Journal, 1975, restored light to an area ""benighted by the narrow conceptualism of the previous decade"". This development in the law
had its parallel in Associated Cement Companies Ltd. v. P. N. Sharma & Anr where this Court approvingly referred to the decision in Ridge v.
Baldwin (supra) and, later in State of Orissa v. Dr. Binapani observed that: ""If there is power to decide and determine to the prejudice of a person,
duty to act judicially is implicit in the exercise of such power"". This Court also pointed out in A.K. Kraipak & Ors. v. Union of India & Ors.
another historic decision in this branch of the law, that in recent years the concept of quasi-judicial power has been undergoing radical change and
said: ""The dividing line between an administrative power and a quasi-judicial power is quite thin and is being gradually obliterated, for determining
whether a power is an administrative power or a quasi-judicial power one has to look to the nature of the power conferred, the person or persons
on whom it is conferred, the framework of the law conferring that power, the consequences ensuing from the exercise of that power and the
manner in which that power is expected to be exercised"". The net effect of these and. other decisions was that the duty to act judicially need not be
super-added, but it may be spelt out from the nature of the power conferred, the manner of exercising it and its impact on the rights of the person
effected and where it is found to exist, the rules of natural justice would be attracted.
61. This was the advance made by the law as a result of the decision in Ridge v. Baldwin (supra) in England and the decision in Associated
Cement Companies''s case (supra) and other cases following upon it, in India. But that was not to be the end of the development of the law on this
subject. The proliferation of administrative law provoked considerable fresh thinking on the subject and soon it came to be recognised that ''fair
play in action'' required that in administrative proceeding also, the doctrine of natural justice must be held to be applicable. We have already
discussed this aspect of the question on principal and shown why no distinction can be made between an administrative and a quasi-judicial
proceeding for the purpose of applicability of the doctrine of natural justice. This position was judicially recognised and accepted and the
dichotomy between administrative and quasi-judicial proceedings vis-a-vis doctrine of natural justice was finally discarded as unsound by the
decisions in In re :H.K. (An Infant [1967] 2 Q.B. 617 and Schmidt v. Secretary of State for Home Affairs (supra) in England and, so- far as India
is concerned, by the memorable decision rendered by this Court in A.K. Kraipak''s case (supra). Lord Parker, C.J. pointed out in the course of
his judgment in In Re : H.K. (An Infant) (supra) :
But at the same time,, I myself think that even if an immigration officer is not in a judicial or quasi-judicial capacity, he must at any rate give the
immigrant an opportunity of satisfying him of the matters in the sub-section, and for that purpose let the immigrant know what his immediate
impression is so that the immigrant can disabuse him. That is not, as I see it, a question of acting or being required to act judicially, but of being
required to act fairly. Good administration and an honest or bona-fide decision must, as it seems to me, required not merely impartiality, nor merely
bringing one''s mind to bear on the problem, but acting fairly; and to the limited extent that the circumstances of any particular case allow, and
within the legislative framework under which the administrator is working, only to that limited extent do the so-called rules of natural justice apply,
which in a case such as this is merely a duty to act fairly. I appreciate that in saying that it may be said that one is going further than is permitted on
the decided -cases because heretofore at any rate the decisions of the courts do seem to have drawn a strict line in these matters according to
whether there is or is not a duty to act judicially or quasi-judicially.
62. This Court, speaking through Hegde, J., in A. K. Kraipak''s case quoted with approval the above passage from the judgment of Lord Parker,
C.J., and proceeded to add :
The aim of the rules of natural justice is to secure justice or to put it negatively to prevent miscarriage of justice. These rules can operate only in
areas not covered by any law validly made. In other words they do not supplant the law of the land but supplement it--Till very recently it was the
opinion of the courts that unless the authority concerned was required by the law under which it functioned to act judicially there was no room for
the application of the rules of natural justice. The validity of that limitation is now questioned. If the purpose of the rules of natural justice is to
prevent miscarriage of justice one fails to see why those rules should be made inapplicable to administrative enquiries. Often times it is not easy to
draw the line that demarcates administrative enquiries from quasi-judicial enquiries. Enquiries which were considered administrative at one time are
now being considered as quasi-judicial in character. Arriving at a just decision is the aim of both quasi-judicial enquiries as well as administrative
enquiries. An unjust decision, in an administrative enquiry may have more far reaching effect than a decision in a quasi-judicial enquiry. As
observed by this Court in Suresh Koshy George v. The University of Kerala and Ors. (1969)1 S.C.R. 317 the rules of natural justice are not
embodied rules. What particular rule of natural justice should apply to a given case must depend to a great extent on the facts and circumstances of
that case, the framework of the law under which the enquiry is held and the Constitution of the Tribunal or body of persons appointed for that
purpose. Whenever a complaint is made before a court that some principles of natural justice had been contravened the court has to decide
whether the observance of that rule was necessary for a"" just decision on the facts of the case.
63. This view was reiterated and re-affirmed in a subsequent decision of this Court in D.F.O. South Khari v. Ram Sanehi Singh [1973] 3 S.C.C.
864. The law must, therefore, now be taken to be well settled that even in an administrative proceeding, which involves civil consequences, the
doctrine of natural justice must be held to be applicable.
64. Now, here, the power conferred on the Passport Authority is to impound a passport and the consequence of impounding a passport would be
to impair the constitutional right of the holder of the passport to go abroad during the time that the passport is impounded. Moreover, a passport
can be impounded by the Passport Authority only on certain specified grounds set out in Sub-section (3) of Section 10 and the Passport Authority
would have to apply its mind to the facts and circumstances of a given case and decide whether any of the specified grounds exists which would
justify impounding of the passport. The Passport Authority is also required by Sub-section (5) of Section 10 to record in writing a brief statement
of the reasons for making an order impounding a passport and, save in certain exceptional situations, the Passport Authority is obliged to furnish a
copy of the statement of reasons to the holder of the passport. Where the Passport Authority which has impounded a passport is other than the
Central Government, a right of appeal against the order impounding the passport is given by Section 11, and in the appeal, the validity of the
reasons given by the Passport Authority for impounding the passport can be canvassed before the Appellate Authority. It is clear on a
consideration of these circumstances that the test laid down in the decisions of this Court for distinguishing between a quasi-judicial power and an
administrative power is satisfied and the power conferred on the Passport Authority to impound a passport is quasi-judicial power. The rules of
natural justice would, in the circumstances, be applicable in the exercise of the power of impounding a passport even on the orthodox view which
prevailed prior to A. K. Kraipak''s case. The same result must follow in view of the decision in A. K. Kraipak''s case, even if the power to
impound a passport were regarded as administrative in character, because it seriously interferes with the constitutional right of the holder of the
passport to go abroad and entails adverse civil consequences.
65. Now, as already pointed out, the doctrine of natural justice consists principally of two rules, namely, nemo debt esse judex propria cause : no
one shall be a judge in his own cause, and audi alterant partem : no decision shall be given against a party without affording him a reasonable
hearing. We are concerned here with the second rule and hence we shall confine ourselves only to a discussion of that rule. The learned Attorney
General, appearing on behalf of the Union of India, fairly conceded that the audi alteram partem rule is a highly effective tool devised by the courts
to enable a statutory authority to arrive at a just decision and it is calculated to act-as a healthy check on abuse or misuse of power and hence its
reach should not be narrowed and its applicability circumscribed. He rightly did not plead for reconsideration of the historic advances made in the
law as a result of the decisions of this Court and did not suggest that the Court should re-trace its steps. That would indeed have been a most
startling argument coming from the Government of India and for the Court to accede to such an argument would have been so act of utter
retrogression. But fortunately no such argument was advanced by the learned Attorney General. What he urged was a very limited contention,
namely that having regard to the nature of the action involved in the impounding of a passport, the audi alteram partem rule must be held to be
excluded, because if notice were to be given to the holder of the passport and reasonable opportunity afforded to him to show cause why his
passport should not be impounded, he might immediately, on the strength of the passport, make good his exit from the country and the object of
impounding the passport would be frustrated. The argument was that if the audi alteram partem rule were applied, its effect would be to stultify the
power of impounding the passport and it would defeat and paralyse the administration of the law and hence the audi alteram partem rule cannot in
fairness be applied while exercising the power to impound a passport. This argument was sought to be supported by reference to the statement of
the law in A.S. de. Smith, Judicial Review of Administrative Action, 2nd ed., where the learned author says at page 174 that ""in administrative law
a prima facie right to prior notice and opportunity to be heard may be held to be excluded by implication-where an obligation to give notice and
opportunity to be heard would obstruct the taking of prompt action, especially action of a preventive or remedial nature"". Now, it is true that since
the right to prior notice and opportunity of hearing arises only by implication from the duty to act fairly, or to use the words of Lord Morris of
Borth-y-Gest, from ''fair play in action'', it may equally be excluded where, having regard to the nature of the action to be taken, its object and
purpose and the scheme of the relevant statutory provision, fairness in action does not demand its implication and even warrants its exclusion.
There are certain well recognised exceptions to the audi alteram partem rule established by judicial decisions and they are summarised by S.A. de
Smith in Judicial Review of Administrative Action, 2nd ed., at page 168 to 179. If we analyse these exceptions a little closely, it will be apparent
that they do not in any way militate against the principle which requires fair play in administrative action. The word ''exceotion'' is really a misnomer
because in these exclusionary cases, the audi alteram partem rule is held inapplicable not by way of an exception to ""fair play in action"", but
because nothing unfair can be inferred by not affording an opportunity to present or meet a case. The audi alteram partem rule is intended to inject
justice into the law and ;t cannot be applied to defeat the ends of justice, or to make the law ''lifeless, absurd, stultifying, self-defeating or plainly
contrary to the common sense of the situation''. Since the life of the law is not logic but experience and every legal proposition must, in the ultimate
analysis, be tested on the touchstone of pragmatic realism, the audi alteram partem rule would, by the experiential test, be excluded, if importing the
right to be heard has the effect of paralysing the administrative process or the need for promptitude or the urgency of the situation so demands. But
at the same time it must be remembered that this is a rule of vital importance in the field of administrative law and it must not be jettisoned save in
very exceptional circumstances where compulsive necessity so demands. It is a wholesome rule designed to secure the rule of law and the court
should not be too ready to eschew it in its application to a given case. True it is that in questions of this kind a fanatical or doctrinaire approach
should be avoided, but that does not mean that merely because the traditional methodology of a formalised hearing may have the effect of stultifying
the exercise of the statutory power, the audi alteram partem should be wholly excluded. The court must make every effort to salvage this cardinal
rule to the maximum extent permissible in a given case. It must not be forgotten that ""natural justice is pragmatically flexible and is amenable to
capsulation under the compulsive pressure of circumstances"". The audi alteram partem rule is not cast in a rigid mould and judicial decisions
establish that it may suffer situational modifications. The core of it must, however, remain, namely, that the person affected must have a reasonable
opportunity of being heard and the hearing must be a genuine hearing and not an empty public relations exercise. That is why Tucker, L.J.,
emphasised in Russel v. Duke of Norfolk [1949] 1 All Eng. Reports 109 that ""whatever standard of natural justice is adopted, one essential is that
the person concerned should have a reasonable opportunity of presenting his case"". What opportunity may be regarded as reasonable would
necessarily depend on the practical necessities of the situation. It may be a sophisticated fullfledged hearing or it may be a hearing which is very
brief and minimal : it may be a hearing prior to the decision or it may even, be a. post-decisional remedial hearing. The audi alteram partem rule is
sufficiently flexible to permit modifications and variations to suit the exigencies of myriad kinds of situations which may arise. This circumstantial
flexibility of the audi alteram partem rule was emphasised by Lord Reid in, Wiseman v. Someman (supra) when he said that he would be ""sorry to
see this fundamental general principle degenerate into a series of hard and fast rules"" and Lord Hailsham, L.C., also observed in Pearl-Berg v.
Party [1971] 1 LR.728 that the courts ""have taken in increasingly sophisticated view of what is required in individual cases"". It would not,
therefore, be right to conclude that the audi alteram partem rule is excluded merely because the power to impound a passport might be frustrated,
if prior notice and hearing were to be given to the person concerned before impounding his passport. The Passport Authority may proceed to
impound the passport without giving any prior opportunity to the person concerned to be heard, but as soon as the order impounding the passport
is made, and opportunity of hearing, remedial in aim, should be given to him so that he may present his case and controvert that of the Passport
Authority and point out why his passport should not be impounded and the order impounding it recalled. This should not only be possible but also
quite appropriate, because the reasons for impounding the passport are required to be supplied by the Passport Authority after the making of the
order and the person affected would, therefore, be in a position to make a representation setting forth his case and plead for setting aside the
action impounding his passport. A fair opportunity of being heard following immediately upon the order impounding the passport would satisfy the
mandate of natural justice and a provision requiring giving of such opportunity to the person concerned can and should be read by implication in the
Passports Act, 1967. If such a provision were held to'' be incorporated in the Passports- Act, 1967 by necessary implication, as we hold it must
be, the procedure prescribed by the Act for impounding a passport would be right, fair and just and it would not suffer from the vice of
arbitrariness or unreasonableness. We must, therefore, hold that the procedure ''established'' by the Passports Act, 1967 for impounding a
passport is in conformity with the requirement of Article 21 and does not fall foul of that article.
66. But the question then immediately arises whether the Central Government has complied with this procedure in impounding the passport of the
Petitioner. Now, it is obvious and indeed this could not be controverted, that the Central Government not only did not give an opportunity of
hearing to the petitioner after making the impugned order impounding her passport but even declined to furnish to the petitioner the reasons for
impounding her passport despite request made by her. We have already pointed out that the Central Government was wholly unjustified in-
withholding the reasons for impounding the passport from the petitioner and this was not only in breach of the statutory provision, but it also
amounted to denial of opportunity of hearing to the petitioner. The order impounding the passport of the petitioner was, therefore, clearly in
violation of the rule of natural justice embodied in the maxim audi alterant partem and it was not in conformity with the procedure prescribed by the
Passports Act, 1967. Realising that this was a fatal defect which would void the order impounding the passport, the learned Attorney-General
made a statement on behalf of the Government of India to the following effect:
1. The Government is agreeable to considering any representation that may be made by the petitioner in respect of the impounding of her passport
and giving her an opportunity in the matter. The opportunity will be given within two weeks of the receipt of the representation. It is clarified that in
the present case the grounds for impounding the passport are those mentioned in the affidavit in reply dated 18th August, 1977 of Shri Ghosh
except those mentioned in para 2(xi).
2. The representation of the petitioner will be dealt with expeditiously in accordance with law.
This statement removes the voice from the order impounding the passport and it can no longer be assailed on the ground that it does not comply
with the audi alteram partem rule or is not in accord with the procedure prescribed by the Passports Act, 1967.
Is Section 10(3)(c) violative of Article 14?
67. That takes us to the next question whether Section 10(3)(c) is violative of any of the fundamental rights guaranteed under* Part III of the
Constitution. Only two articles of the Constitution are relied upon for this purpose and they are Articles 14 and 19(1)(a) and (g). We will first
dispose of the challenge based on Article 14 as it lies in a very narrow compass. The argument under this head of challenge was that Section 10(3)
(c) confers unguided and unfettered power on the Passport Authority to impound a passport and hence it is violative of the equality clause
contained in Article 14. It was conceded that u/s 10(3)(c) the power to impound a passport can be exercised only upon one or more of the stated
grounds, but the complaint, was that the ground of ""interests of the general public"" was too"" vague and indefinite to afford any real guidance to the
Passport Authority and the Passport Authority could, without in any way violating the terms of the section, impound the passport of one and not of
another, at its discretion. Moreover, it was said that when the order impounding a passport is made by the Central Government, there is no appeal
or revision provided by the Statute and the decision of the Central Government that it is in public interest to impound a passport is final and
conclusive. The discretion vested in the Passport Authority, and particularly in the Central Government, is thus unfettered and unrestricted and this
is plainly in violation of Article 14. Now, the law is well settled that when a statute vests unguided and unrestricted power in an authority to affect
the rights of a person without laying down any policy or principle which is to guide the authority in exercise of this power, it would be affected by
the vice of discrimination since it would leave it open to the Authority to discriminate between persons and things similarly situated. But here it is
difficult to'' say that the discretion conferred on-the Passport Authority is arbitrary or unfettered. There are four grounds set out in Section 10(3)(c)
which would justify the making of an order impounding a passport. We are concerned only with the last ground denoted by the words ""in the
interests of the general public"", for that is the ground which is attacked as vague and indefinite. We fail to see how this ground can, by any stretch
of argument, be characterised as vague or undefined. The words ""in the interests of the general public"" have a clearly well defined meaning and the
courts have often been called upon to decide whether a particular action is ""in the interests of the general public"" or in ""public interest"" and no
difficulty has been experienced by the Courts in carrying out this exercise. These words are in fact borrowed ipsissima verba from Article 19(5)
and we think it would be nothing short of heresy to accuse the constitution- makers of vague and loose thinking. The legislature performed a
scissor and paste, operation in lifting these words out of Article 19(5) and introducing them in Section 10(3)(c) and if these words are not vague
and indefinite in Article 19(5), it is difficult to see-how they can be condemned to be such when they occur in Section 10(3)(c). How can Section
10(3)(c) be said to incur any constitutional infirmity on account of these words when they are no wider than the constitutional provision in Article
19(5) and, adhere loyally to the verbal formula adopted in the Constitution ? We are clearly of the view that sufficient guidelines are provided by
the words ""in the interests of the general public"" and the power conferred on the Passport Authority to impound a passport cannot be said to be
unguided or unfettered. Moreover, it must be remembered that the exercise of this power is not made dependent on the subjective opinion of the
Passport Authority as regards the necessity of exercising it on one or more of the grounds stated in the section, but the Passport Authority is
required to record in writing a brief statement of reasons for impounding the passport and, save in certain exceptional circumstances, to supply a
copy of such statement to the person affected, so that the person concerned can challenge the decision of the Passport Authority in appeal and the
appellate authority can examine whether the reasons given by the Passport Authority are correct, and if so, whether"" they justify the making of the
order impounding the passport. It is true that when the order impounding a passport is made by the Central Government, there is no appeal against
it, but it must be remembered that in such a case the power is exercised by the Central Government itself and it can safely be assumed that the
Central Government will exercise the power in a reasonable and responsible manner. When power is vested in a high authority like the Central
Government, abuse of power cannot be lightly assumed. And in any event, if there is abuse of power, the arms of the court are long enough to
reach it and to strike it down. The power conferred on the Passport Authority to impound a passport u/s 10(3)(c) cannot, therefore, be regarded
as discriminatory and it does not fall foul of Article 14. But every exercise of such power has to be tested in order to determine whether it is
arbitrary or within the guidelines provided in Section 10(3)(c).
Conflicting approaches for locating the fundamental right violated : Direct and inevitable effect test.
68. We think it would be proper at this stage to consider the approach to be adopted by the Court in adjudging the constitutionality of a statute on
the touchstone of fundamental rights. What is the test or yardstick to be applied for determining whether a statute infringes a particular fundamental
right ? The law on this point has undergone radical change since the days of A. K. Gopalan''s case. That was the earliest decision of this Court on
the subject, following almost immediately upon the commencement of the Constitution. The argument which arose for consideration in this case
was that the preventive detention order results in the detention of the applicant in a cell and hence it contravenes the fundamental rights guaranteed
under Clauses (a), (b), (c), (d), (e) and (g) of Article 19(1). This argument was negatived by. Kania, C. J., who pointed out that: ""The true
approach is only to consider the directness of the legislation and not what will be the result of the detention, otherwise valid, on. the mode of the
detenu''s life-Any other construction put on the article-will be unreasonable"". These observations were quoted with approval by Patanjali Sastri, J;
speaking on behalf of the majority in Ram Singh and Ors. v. State of Delhi [1951]S.C.R.451. There, the detention of the petitioner was ordered
with a view, to preventing him from making, any speeches) prejudicial to the maintenance of public order and the argument was that the order of
detention was invalid as it infringed the right of free speech and expression guaranteed under Article 19(1)(a). The Court took the view that the
direct object of the order was preventive detention and not the infringement of the right of freedom of speech and expression, which was merely
consequential upon the detention of the detenu and upheld the validity of the order. The decision in A. K. Gopalan''s case, followed by Ram
Singh''s case, gave rise to the theory that ""the object and form of State action determine the extent of protection which may be claimed by an
individual and the validity of such action has to be judged by considering whether it is ""directly in respect of the subject covered by any particular
article of the Constitution or touches the said article only incidentally or indirectly"". The test to be applied for determining the constitutional validity
of State action with reference to fundamental rights is : what is the object of the authority in taking the action : what is the subject-matter of the
action and to which fundamental right does it relate? This theory that ""the extent of protection of important guarantees, such as the liberty of person
and right to property, depend upon the form and object of the State action and not upon its direct operation upon the individual''s freedom"" held
away for a considerable time and was applied in Naresh Shridhar Mirajkar & Ors. v. State of Maharashtra & Anr. to sustain an order made by
the High Court in a suit for defamation prohibiting the publication of the evidence of a witness. This Court, after referring to the observation of
Kania, C.J., in A. K. Gopalan''s case and noting that they were approved by the Full Court in Ram Singh''s case, pointed out that the object of the
impugned order was to give protection to the witness in order to obtain true evidence in the case with a view to do justice between the parties and
if incidentally it operated to prevent the petitioner from reporting the proceedings of the court in the press, it could not be said to contravene Article
19(1)(a).
69. But it is interesting to note that despite the observations of Kania, C.J., in A. K. Gopalan''s case and the approval of these observations in Ram
Singh''s case, there were two decisions given by this Court prior to Mirajkar''s case, which seemed to deviate and strike a different note. The first
was the decision in Express News Papers (P) Ltd. & Anr. V. The Union of India & Ors. [1959] S.C.R. 12 where N. H. Bhagwati, J., speaking
on behalf of the Court, referred to the observations of Kania, C.J., in A. K. Gopalan''s case and the decision in Ram Singh''s case, but ultimately
formulated the test of direct and inevitable effect for the purpose of adjudging whether a statute offends a particular fundamental right. The learned
Judge pointed out that all the consequences suggested on behalf of the petitioner''s as flowing out of the Working Journalists (Conditions of
Service) and Miscellaneous Act, 1955, namely, ""the tendency to curtail circulation and thereby narrow the scope of dissemination of information,
fetters on the petitioners'' freedom to choose the means of exercising the right, likelihood of the independence of. the press being undermined by
having to seek government aid, the imposition of penalty on the petitioners'' right to choose the instruments for exercising the freedom or compelling
them to seek alternative media etc."", would be remote and depend upon various factors which may or may not come into play. ""Unless these were
the direct or inevitable consequences of the measures enacted in the impugned Act"", said the learned Judge, ""it would not be possible to strike
down the legislation as having that effect and operation. A possible eventuality of this type would not necessarily be. the consequence which could
be in the contemplation of the Legislature while enacting a measure of this type for the benefit of the workmen concerned."" Then again, the learned
Judge observed : ""-if the intention or the proximate effect and operation of the Act was such as to bring it within the mischief of Article 19(1)(a), it
would certainly be liable to be struck down. The real difficulty, however, in the way of the petitioners is that neither the intention nor the effect and
operation of the impugned Act is to take away or abridge the right of freedom of speech and expression enjoyed by the petitioners"". Here we find
the gern of the doctrine of direct and inevitable effect, which necessarily must be effect intended by the legislature, or in other words, what may
conveniently and appropriately be described as the doctrine of intended and real effect. So also in Sakal Papers (P) Ltd. & Ors. v. The Union of
India while considering the constitutional validity of the Newspaper (Price and Page) Act, 1956 and Daily Newspaper (Price and Page) Order,
1960, thus Court applied the test of direct and immediate effect. This Court, relying upon the decision in Dwarkadas Shrinivas v. The Sholapur &
Weaving Co. Ltd. pointed out that ""it is the substance and the practical result of the act of the State that should be considered rather than its purely
legal aspect"" and ""the correct approach in such cases should be to enquire as to what in substance is the loss or injury caused to the citizen and not
merely what manner and method has been adopted by the State in placing the restriction."" Since ""the direct and immediate effect of the order
would be to restrain a newspaper from publishing any number of pages for carrying its news and views, which it has a fundamental right under
Article 19(1)(a) to do, unless it raises the selling price as provided in the Schedule to the Order, it was held by this Court that the order was
violative of the right of the newspapers guaranteed by Article 19(1)(a). Here again, the emphasis was on the direct and inevitable effect of the
impugned action of the State rather than on its object and form or subject-matter.
70. However, it was only R. C. Cooper''s case that the doctrine that the object and form of the State action alone determine the extent of
protection that may be claimed by an individual and that the effect of the State action on the fundamental right of the individual is irrelevant, was
finally rejected. It may be pointed out that this doctrine is in substance and reality nothing else than the test of pith and substance which is applied
for determining the constitutionality of legislation where there is conflict of legislative powers conferred on Federal and State Legislatures with
reference to legislative Lists. The question which is asked in such cases is : what is the pith and substance of the legislations; if it ""is within the
express powers, then it is not invalidated if incidentally it effects matters which are outside the authorised field"". Here also, on the application of this
doctrine, the question that is required to be considered is : what is the pith and substance of the action of the State, or in other words, what is its
true nature and character; if it is in respect of the subject covered by any particular fundamental right, its validity must be judged only by reference
to that fundamental right and it is immaterial that it incidentally affects another fundamental right. Mathew, J., in his dissenting judgment in Bennett
Coleman & Co. & Ors. v. Union of India & Ors recognised the likeness of this doctrine to the pith and substance test and pointed out that ""the
pith and substance test, although not strictly appropriate, might serve a useful purpose"" in determining whether the State action infringes a particular
fundamental right. But in R. C. Cooper''s case, which was a decision given by the Full Court consisting of eleven judges, this doctrine was thrown
overboard and it was pointed out by Shah, J., speaking on behalf of the majority :
----it is not the object of the authority making the law impairing the right of a citizen, nor the form of action that determines the protection he can
claim; it is the effect of the law and of the action upon the right which attract the jurisdiction of the Court to grant relief. If this be the true view, and
we think it is, in determining the impact of State action upon constitutional guarantees which are fundamental, it follows that the extent of protection
against impairment of a fundamental right is determined not by the object of the Legislature nor by the form of the action, but by its direct operation
upon the individual''s rights.
we are of the view that the theory that the object and form of. the State action determine the extent of protection which the aggrieved party may
claim is not consistent with the constitutional scheme----
In our judgment, the assumption in A. K. Gopalan''s case that certain articles in the Constitution exclusively deal with specific matters and in
determining whether there is infringement of the individual''s guaranteed rights, the object and the form of the State action alone need be
considered, and effect of the laws on fundamental rights of the individuals in general will be ignored cannot be accepted as correct.
The decision in R. C. Cooper''s case thus overturned the view taken-in A. K. Gopalan''s case and, as pointed out by Ray, J., speaking on behalf
of the majority in; Bennett Coleman''s case, it laid down two interrelated propositions, namely,
First, it is not the object of the authority making the law impairing the right of the citizen nor the form of action that determines the invasion of the
right. Secondly,, it is the effect of the law and the action upon the right which attracts the jurisdiction of the Court to grant relief. The direct
operation of the Act upon the rights forms the real test.
The decision in Bennett Coleman''s case, followed upon R. C. Cooper''s case and it is an important and significant decision, since it elaborated and
applied the thesis laid down in R. C. Cooper''s case. The State action which was impugned in Bennett Coleman''s case was newsprint policy which
inter alia imposed a maximum limit of ten pages for every newspaper but without permitting the newspaper to increase the number of pages by
reducing circulation to meet its requirement even within the admissible quota. These restrictions were said to be violative of the right of free speech
and expression guaranteed under Article 19(1)(a) since their direct and inevitable consequence was to limit the number of pages which could be
published by a newspaper to ten. The argument of the Government was that the object of the newsprint policy was rationing and equitable
distribution of imported newsprint which was scarce commodity and not abridgement of freedom of speech and expression. The subject-matter of
the import policy was ""rationing of imported commodity and equitable distribution of newsprint"" and the newsprint policy did not directly and
immediately deal with the right mentioned in Article 19(1)(a) and hence there was no violation of that Article. This argument of the Government
was negatived by the majority in the following words :
Mr. Palkhivala said that the tests of pith and substance of the subject matter and of direct and of incidental effect of the legislation are relevant to
questions of legislative competence but they are irrelevant to the question of infringement of fundamental rights. In our view this is a sound and
correct approach to interpretation of legislative measures and State action in relation to fundamental rights. The true test is whether the effect of the
impugned action is to take away or abridge fundamental rights. If it be assumed that the direct object of the law or action has to be direct
abridgement of the right of free speech by the impugned law or action it is to be related to the directness of effect and not to the directness of the
subject matter of the impeached law or action. The action may have a direct effect on a fundamental right although its direct subject matter may be
different. A law dealing directly with the Defence of India or defamation may yet have a direct effect on the freedom of speech. Article 19(2) could
not have such law if the restriction is unreasonable even if it is related to matters mentioned therein. Therefore, the word ""direct"" would go to the
quality or character of the effect and not to the subject matter. The object of the law or executive action is irrelevant when it establishes the
petitioner''s contention about fundamental right. In the present case, the object of the newspaper restrictions has nothing to do with the availability
of newsprint or foreign exchange because these restrictions come into operation after the grant of quota. Therefore the restrictions are to control
the number of pages or circulation of dailies or newspapers. These restrictions are clearly outside the ambit of Article 19(2) of the Constitution. It,
therefore, confirms that the right of freedom of speech and expression is abridged by these restrictions.
The majority took the view that it was not the object of the newsprint policy or its subject matter which was determinative but its direct
consequence or effect upon the, rights of the newspapers and since ""the effect and consequence of the impugned policy upon the newspapers"" was
direct control and restriction of growth and circulation of newspapers, the newsprint policy infringed freedom of speech and expression and was
hence violative of Article 19(1)(a). The pith and substance theory was thus negatived in the clearest terms and the test applied was as to what is
the direct and inevitable consequence or effect of the impugned State action on the fundamental right of the petitioner. It is possible that in a given
case the pith and substance of the State action may deal with a particular fundamental right but its direct and inevitable effect may be on another
fundamental right and in that case, the State action would have to meet the challenge of the latter fundamental right. The pith and substance doctrine
looks only at the object and subject-matter, of the State action, but in testing'' the validity of the State action with reference to fundamental rights,
what the Court must consider is the direct arid inevitable consequence of the State action. Otherwise, the protection of the fundamental rights
would be subtly but surely eroded.
71. It may be recalled that the test formulated in R. C. Cooper''s case merely refers to ''direct operation'' or ''direct consequence and effect'' of the
State action on the fundamental right of the petitioner and does not use the word ''inevitable'' in this connection. But there can be no doubt, on a
reading of the relevant observations of Shah, J., that such was the test really intended to be laid down by the Court in that case. If the test were
merely of direct or indirect effect, it would be a open-ended concept and in the absence of operational criteria for judging ''directness'', it would
give the Court an unquantifiable discretion to decide whether in a given case a consequence or effect is direct or not. Some other concept-vehicle
would be needed to quantify the extent of directness or indirectness in order to apply the test. And that is supplied by the criterion of ''inevitable''
consequence or effect adumbrated in the Express Newspaper''s case. This criterion helps to quantify the extent of directness necessary to
constitute infringement of a fundamental right is direct and inevitable, then a fortiori it must be presumed to have been intended by the authority
taking the action and hence this doctrine of direct and inevitable effect has been described by some jurists as the doctrine of intended and real
effect. This is the test which must be applied for the purpose of determining whether Section 10(3)(c) or the impugned order made under it is
violative of Article 19(1)(a) or (g).
Is Section 10(3)(c) violative of Article 19(1)(a) or (g) ?
72. We may now examine the challenge based, on Article 19(1)(a) in the light of this background. Article 19(1)(a) enshrines one of the most
cherished freedoms in a democracy, namely, freedom, of speech and expression. The petitioner, being a citizen, has undoubtedly this freedom
guaranteed to her, but the question is whether Section 10(3)(c) or the impugned Order unconstitutionally takes away or abridges this freedom.
Now, prima facie, the right, -which is sought to be restricted by Section 10(3)(c) and the impugned Order, is the right to go abroad and that is not
named as a fundamental right or included in so many words in Article 19(1)(a), but the argument of the petitioner was that the right to go abroad is
an integral part of the freedom of speech and expression and whenever State action, be it law or executive fiat, restricts or interferes with the right
to go: abroad, it necessarily involves curtailment of freedom of speech and expression, and is, therefore required to meet the challenge of Article
19(1)(a). This argument was sought to be answered by the Union of India by a two-fold contention. The first limb of the contention was that the
right to go abroad could not possibly be comprehended within freedom of speech and expression, because the right of free speech and expression
guaranteed under Article 19(1)(a) was exercisable only within the territory of India and the guarantee of its exercise did not extend outside the
country and hence State action restricting or preventing exercise of the right to go abroad could not be said to be violative of freedom of speech
and expression and be liable to be condemned as invalid on that account. The second limb of the contention went a little further and challenged the
very premise on which the argument of the petitioner was based and under this limb, the argument put forward was that the right to go abroad was
not integrally connected with the freedom of speech and expression, nor did it partake of the same basic nature and character and hence it was not
included in the right of free speech and expression guaranteed under Article 19(1)(a) and imposition of restriction on it did not involve violation of
that Article. These were broadly the rival contentions urged on behalf of the parties and we shall now proceed to consider them.
(A) Is Freedom of speech and expression confined to the Territory of India?
73. The first question that arises for consideration on these contentions is as to what is the scope and ambit of the right of free speech and
expression conferred under Article 19(1)(a). Has it any geographical limitations ? Is its exercise guaranteed only within the territory of India or
does it also extend outside ? The Union of India contended that it was a basic postulate of the Constitution that the fundamental rights guaranteed
by it were available only within the territory of India, for it could never have been the intention of the Constitution makers to confer rights which the
authority of the State could not enforce. The argument was stressed in the form of an interrogation; how could the fundamental rights be intended
to be operative outside the territory of India when their exercise in foreign territory could not be protected by the State ? Were the fundamental
rights intended to be mere platitudes in so far as territory outside India is concerned ? What was the object of conferring the guarantee of
fundamental rights outside the territory of India, if it could not be carried out by the State ? This argument, plausible though it may seem at first
blush, is, on closer scrutiny, unsound and must be rejected. When the Constitution makers enacted Part III dealing with fundamental rights, they
inscribed in the Constitution certain basic rights which inhere in every human being and which are essential for unfoldment and development of his
full personality. These rights represent the basic values of a civilised society and the Constitution makers declared that they shall be given a place of
pride in the Constitution and elevated to the status of fundamental rights. The long years of the freedom struggle inspired by the dynamic
spiritualism of Mahatma Gandhi and in fact the entire cultural and spiritual history of India formed, the background against which these rights were
enacted and consequently, these rights were conceived by the Constitution makers not in a narrow limited sense but in their widest sweep, for the
aim and objective was to build a new social order where man will not be a mere plaything in the hands of the State or a few privileged persons but
there will be full scope and opportunity for him to achieve the maximum development of his personality and the dignity of the individual will be fully
assured. The Constitution makers recognised the spiritual dimension of man and they were conscious that he is an embodiment of divinity, what the
great Upnishadnic verse describes as ""the children of immortality"" and his mission in life is to realise the ultimate truth. This obviously he cannot
achieve unless he has certain basic freedoms, such as freedom of thought, freedom of conscience, freedom of speech and expression, personal
liberty to move where he likes and so on and so forth. It was this vast conception of man in society and universe that animated the formulation of
fundamental rights and it is difficult to believe that when the Constitution makers declared these rights, they intended to confine them only within the
territory of India. Take for example, freedom of speech and expression. Could it have been intended by the Constitution makers that a citizen
should have this freedom in India but not outside ? Freedom of speech and expression carries with it the right to gather information as also'' to
speak and express oneself at home and abroad and to exchange thoughts and ideas with others not only in India but also outside. On what
principle of construction and for what reason can this freedom be confined geographically within the limits of India ? The Constitution makers have
not chosen to limit the extent of this freedom by adding the words ""in the territory of India"" at the end of Article 19(1)(a). They have deliberately
refrained from using any words of limitation. Then, are we going to supply these words and narrow down the scope and ambit of a highly cherished
fundamental right ? Let us not forget that what we are expounding is a Constitution and what we are called upon to interpret is a provision
conferring a fundamental right. Shall we expand its reach and ambit or curtail it ? Shall we ignore the high and noble purpose of Part III conferring
fundamental rights ? Would we not be stultifying the fundamental right of free speech and expression by restricting it by territorial limitation.
Moreover, it may be noted that only a short while before the Constitution was brought into force and whilst the constitutional debate was still going
on, the Universal Declaration of Human Rights Was adopted by the General Assembly of the United Nations on 10th December, 1948 and most
of the fundamental rights which we find included in Part III were recognised and adopted by the United Nations as the inalienable rights of man in
the Universal Declaration of Human Rights, Article 19 of the Universal Declaration declared that ""every one. has a right to freedom of opinion and
expression, this right includes freedom to hold opinions without interference and to seek, receive and import information and ideas through any
media and regardless of frontiers"". (emphasis supplied). This was the glorious declaration of the fundamental freedom of speech and expression
noble in conception and universal in scope-which was before them when the Constitution makers enacted Article 19(1)(a). We have, therefore, no
doubt that freedom of speech and expression guaranteed by Article 19(1)(a) is exercisable not only in India but also outside.
74. It is true that the right of free speech and expression enshrined in Article 19(1)(a) can be enforced only if it sought to be violated by any action
of the State and since State action cannot have any extra territorial operation, except perhaps incidentally in case of Parliamentary legislation, it is
only violation within the territory of India that can be complained of by an aggrieved person. But that does not mean that the right of free speech
and expression is exercisable only in India and not outside. State action taken within the territory of India can prevent or restrict exercise of
freedom of speech and expression outside India. What Article 19(1)(a) does is to declare freedom of speech and expression as a fundamental
right and to protect it against State action. The State cannot by any legislative or executive action interfere with the exercise of this right, except in
so far as permissible under Article 19(2). The State action would necessarily be taken in India but it may impair or restrict the exercise of this right
elsewhere. Take for example a case where a journalist is prevented by a law or an executive order from sending his despatch abroad. The law or
the executive order would operate on the journalist in India but what it would prevent him from doing is to exercise his freedom of speech and
expression abroad. Today in the modern world with vastly developed science and technology and highly improved and sophisticated means, of
communication, a person may be able to exercise freedom of speech and expression abroad by doing something within the country and if this is
published or restricted, his freedom of speech and expression would certainly be impaired and Article 19(1)(a) violated. Therefore, merely
because State action is restricted to the territory of India, it does not necessarily follow that the right of free speech and expression is also limited in
its operation to the territory of India and does not extend outside.
75. This thesis can also be substantiated by looking at the question from a slightly different point of view. It is obvious that the right of free speech
and expression guaranteed under Article 19(1)(a) can be subjected to restriction permissible under Article 19(2). Such restriction, imposed by a
statute or an order made under it, if within the limits provided in Article 19(2), would clearly bind the citizen not only when he is within the country
but also when he travels outside. Take for example a case where, either under the Passports Act, 1967 or as a condition in the Passport issued
under it,, an arbitrary, unreasonable and wholly unjustifiable restriction is placed upon the citizen that he may go abroad, but he should not make
any speech there. This would plainly be a restriction which would interfere with his freedom of speech and expression outside the country, for, if
valid, it would bind him wherever he may go. He would be entitled to say that such a restriction imposed by State action is impermissible under
Article 19(2) and is accordingly void as being violative of Article 19(1)(a). It would thus seem clear that freedom of speech and expression
guaranteed under Article 19(1)(a) is exercisable not only inside the country, but also outside.
76. There is also another consideration which leads to the same conclusion. The right to go abroad is, as held in Satwant Singh Sawhney''s case,
included in personal liberty'' within the meaning of Article 21 and is thus a fundamental right protected by that Article. When the State issues a
passport and grants endorsement for one country, but refuses for another, the person concerned can certainly go out of India but he is prevented
from going to the country for which the endorsement is refused and his right to go to that country is taken away. This cannot be done by the State
under Article 21 unless there is a law authorising the State to do so and the action is taken in accordance with the procedure prescribed by such
law. The right to go abroad, and in particular to a specified country, is clearly right to personal liberty exercisable outside India and yet it has been
held in Satwant Singh Sawhney''s case to be a fundamental right protected by Article 21. This clearly shows that there is no underlying principle in
the Constitution which limits the fundamental rights in their operation to the territory of India. If a fundamental right under Article 21 can be
exercisable outside India, why can freedom of speech and expression conferred under Article 19(1)(a) be not so exercisable?
77. This view which we are taking is completely in accord with the thinking on the subject in the United States. There the preponderance of
opinion is that the protection of the Bill of Rights is available to United States citizens even in foreign countries. Vide Best v. United States 184
Federal Reporter (2d) 131. There is an interesting article on ""The Constitutional Right to Travel"" in 1956 Columbia Law Review where Leonard
B. Boudin writes :
The final objection to limitation upon the right to travel in that they interfere with the individual''s freedom of expression. Travel itself is such a
freedom in the view of one scholarly jurist. But we need not go that far; it is enough that the freedom of speech includes the right of Americans to
exercise it anywhere without the interference of their government. There are no geographical limitations to the Bill of Rights. A Government that
sets up barriers to its citizens'' freedom of expression in any country in the world violates the Constitution as much as if it enjoined such expression
in the United States.
These observations were quoted with approval by Hegde, J., (as he then was) speaking on behalf of a Division Bench of the Karnataka High
Court in Dr. S. S. Sadashiva Rao v. Union of India 1965 Mysore Law Journal, p. 605 and the learned Judge there pointed out that ""these
observations apply in equal force to the conditions prevailing in this country"". It is obvious, therefore, that there are no geographical limitations to
freedom of speech and expression guaranteed under Article 19(1)(a) and this freedom is exercisable not only in India but also outside and if State
action sets up barriers to its citizen''s freedom of expression in any country in the world, it would violate Article 19(1)(a) as much as if it inhibited
such expression (Within the country. This conclusion would on a parity of reasoning apply equally in relation to the fundamental right to practice
any profession or to carry any occupation, trade or business guaranteed under Article 19(1)(g).
(B) Is the right to go abroad covered by Article 19(1)(a) or (g) ?
78. That takes us to the next question arising out of the second limb of the contention of the Government. Is the right to go abroad an essential part
of freedom of speech and expression so that whenever there is violation of the former, there is impairment of the latter involving infraction of Article
19(1)(a)? The argument of the petitioner was that while it is true that the right to go abroad is not expressly included as a fundamental right in any
of the clauses of Article 19(1), its existence is necessary in order to make the express freedoms mentioned in Article 19(1) meaningful and
effective. The right of free speech and expression can have meaningful content and its exercise can be effective only if the right to travel abroad is
ensured and without it, freedom of speech and expression would be limited by geographical constraints. The impounding of the passport of a
person with a view to preventing him from going abroad to communicate his ideas or share his thoughts and views with others or to express himself
through song or dance or other forms and media of expression is direct interference with freedom of speech and expression. It is clear, so ran the
argument, that in a complex and developing society, where fast modes of transport and communication have narrowed down distances and
brought people living in different parts of the world together, the right to associate with like minded persons in other parts of the globe for the
purpose of advancing social, political or other ideas and policies is indispensable and that is part of freedom of speech and expression which
cannot be effectively implemented without the right to go abroad. The right to go abroad, it was said, is a peripheral right emanating from the right
to freedom of speech and expression and is, therefore, covered by Article 19(1)(a). This argument of the petitioner was sought to be supported by
reference to some recent decisions of the Supreme Court of the United States. We shall examine these decisions a little later, but let us first
consider the question on principle.
79. We may begin the discussion of this question by first considering the nature and significance of the right to go abroad. It cannot be disputed
that there must exist a basically free sphere for man, resulting from the nature and dignity of the human being as the bearer of the highest spiritual
and moral values. This basic freedom of the human being is expressed at various levels and is reflected in various basic rights. Freedom to go
abroad is one of such rights, for the nature of man is a free agent necessarily involves free movement on his part. There can be no doubt that if the
purpose and the sense of. the State is to protect personality and its development, as indeed it should be of any liberal democratic State, freedom to
go abroad must be given its due place amongst the basic rights. This right is an important basic human right for it nourishes independent and self-
determining creative character of the individual, not only by extending his freedoms of action, but also by extending the scope of his experience. It
is a right which gives intellectual and creative workers in particular the. opportunity of extending their spiritual and intellectual horizon through study
at foreign universities, through contact with foreign colleagues and through participation in discussions and conferences. The right also extends to
private life : marriage, family and friendship are humanities which can be rarely affected through refusal of freedom to go abroad and clearly show
that this freedom is a genuine human right. Moreover, this freedom would be highly valuable right where man finds himself obliged to flee (a)
because he is unable to serve his God as he wished at the previous place of residence, (b) because his personal freedom is threatened for reasons
which do not constitute a crime in the usual meaning of the word and many were such cases during the emergency, or (c) because his life is
threatened either for religious or political reasons or through the threat to the maintenance of minimum standard of living compatible with human
dignity. These reasons suggest that freedom to go abroad incorporates the important function of an ultimum refunium libertatis when other basic
freedoms are refused. To quote the words of Mr. Justice Douglas in Kent v. Dulles 357 U.S. 116 : 2 L.ed. 2d 1204 freedom to go abroad has
much social value and represents a basic human right of great significance. It is in fact incorporated as an inalienable human right in Article 13 of the
Universal Declaration of Human Rights. But it is not specifically named as a fundamental right in Article 19(1). Does it mean that on that account it
cannot be a fundamental right covered by Article 19(1) ?
80. Now, it may be pointed out at the outset that it is not our view that a right which is not specifically mentioned by name can never be a
fundamental right within the meaning of Article 19(1). It is possible that a right does not find express mention in any clause of Article 19(1) and yet
it may be covered by some clause of that Article. Take for example, by way of illustration, freedom of press. It is a most cherished and valued
freedom in a democracy : indeed democracy cannot survive without a free press. Democracy is based essentially on free debate and open
discussion, for that is the only corrective of Governmental action in a democratic set up. If democracy means government of the people by the
people, it is obvious that every citizen must be entitled to participate in the democratic process and in order to enable him to intelligently exercise
his right of making a choice, free and general discussion of public matters is absolutely essential. Manifestly, free debate and open discussion, in the
most comprehensive sense, is not possible unless there is a free and independent press. Indeed the true measure of the health and vigour of a
democracy is always to be found in its press. Look at its newspapers-do they reflect diversity of opinions and views, do they contain expression of
dissent and criticism against governmental policies and actions, or do they obsequiously sing the praises of the government or lionize or deify the
ruler. The newspapers are the index of the true character of the Government-whether it is democratic or authoritarian. It was Mr. Justice Potter
Stewart who said : ""Without an informed and free press, there cannot be an enlightened people"". Thus freedom of the press constitutes one of the
pillars of democracy and indeed lies at the foundation of democratic organisation and yet it is not enumerated in so many terms as a fundamental
right in Article 19(1), though there is a view held by some constitutional jurists that this freedom is too basic and fundamental not to receive express
mention in Part III of the Constitution. But it has been held by this Court in several decisions, of which we may mention only three, namely, Express
Newspapers'' case, Sakal Newspapers case and Bennett Coif man & Co''s case, that freedom of the press is part of the right of free speech and
expression and is covered by Article 19(1)(a). The reason is that freedom of the press is nothing but an, aspect of freedom of speech and
expression. It partakes of the same basic nature and character and is indeed an integral part of free speech and expression and perhaps it would
not be incorrect to say that it is the same right applicable in relation to the press. So also, freedom of circulation is necessarily involved in freedom
of speech and expression and is part of it and hence enjoys the protection of Article 19(1)(a). Vide Ramesh Thappar v. State of Madras. Similarly,
the right to paint or sing or dance or to write poetry or literature is also covered by Article 19(1)(a), because the common basic characteristic in all
these activities is freedom of speech and expression, or to put it differently, each of these activities is an exercise of freedom of speech and
expression. It would thus be seen that even if a right is not specifically named in Article 19(1), it may still be a fundamental right covered by some
clause of that Article, if it is an integral part of a named fundamental right or partakes of the same basic nature and character as that fundamental
right. It is not enough that a right claimed by the petitioner flows or emanates from a named fundamental right or that its existence is necessary in
order to make the exercise of the named fundamental right meaningful and effective. Every activity which facilitates the exercise of a named
fundamental right is not necessarily comprehended in that fundamental right nor can it be regarded as such merely because it may not be possible
otherwise to effectively exercise that fundamental right. The contrary construction would lead to incongruous results and the entire scheme of
Article 19(1) which confers different rights and sanctions different restrictions according to different standards depending upon the nature of the
right will be upset. What is necessary to be seen is, and that is the test which must be applied, whether the right claimed by the petitioner is an
integral part of a named fundamental right or partakes of the same basic nature and character as the named fundamental right so that the exercise of
such right is in reality and substance nothing but an instance of the exercise of the named fundamental right. If this be the correct test, as we
apprehend it is. the right to go abroad cannot in all circumstances be regarded as included in freedom of speech and expression. Mr. Justice
Douglas said in Kent v. Dulles that ""freedom of movement across frontiers in either direction, and inside frontiers as well, was a part of our
heritage. Travel abroad, like travel within the country, may be necessary for livelihood. It may be as close to the heart of the individual as the
choice of what he eats, or wears, or reads. Freedom of movement is basic in our scheme of values."" And what the learned Judge said in regard to
freedom of movement in his country holds good in our country as well. Freedom of movement has been a part of our ancient tradition which
always upheld the dignity of man and saw in him the embodiment of the Divine. The Vedic seers knew no limitations either in the locomotion of the
human body or in the flight of the soul to higher planes of consciousness. Even in the post-Upnishadic period, followed by the Buddhistic era and
the early centuries after Christ, the people of this country went to foreign lands in pursuit of trade and business or in search of knowledge or with a
view to shedding on others the light of knowledge imparted to them by their ancient sages and seers. India expanded outside her borders: her ships
crossed the ocean and the fine superfluity of her wealth brimmed over to the East as well as to the West. He cultural messengers and envoys
spread her arts and epics in South East Asia and her religious conquered China and Japan and other Far Eastern countries and spread westward
as far as Palestine and Alexendria, Even at the end of the last and the beginning of the present century, our people sailed across the seas to settle
down in the African countries. Freedom of movement at home and abroad is a part of our heritage and, as already pointed out, it is a highly
cherished right essential to the growth and development of the human personality and its importance cannot be over emphasised. But it cannot be
said to be part of the right of free speech and expression. It is not of the same basic nature and character as freedom of speech and expression.
When a person goes, abroad, he may do so for a variety of reasons and it may not necessarily and always be for exercise of freedom of speech
and expression. Every travel abroad is not an exercise of right of free speech and expression and it would not be correct to say that whenever
there is a restriction on the right to go abroad, ex necessitae it involves violation of freedom of speech and expression. It is no doubt, true that
going abroad may be necessary in a given case for exercise of freedom of speech and expression, but that does not make it an integral part of the
right of free speech and expression. Every activity that may be necessary for exercise of freedom of speech and expression or that may facilitate
such exercise or make it meaningful and effective cannot be elevated to the status of a fundamental right as if it were part of the fundamental right of
free speech and expression. Otherwise, practically every activity would become part of some fundamental right or the other and the object of
making certain rights only as fundamental rights with different permissible restrictions would be frustrated.
81. The petitioner, however, placed very strong reliance on certain decisions of the United States Supreme Court. The first was the decision in
Kent v. Dulles (supra). The Supreme Court laid down in this case that the right to travel is guaranteed by the Fifth Amendment and held that the
denial of passport by the Secretary of State was invalid because the Congress had not, under the Passport Act, 1926, authorised the Secretary of
State to refuse passport on the ground of association with the communist party and refusal to file an affidavit relating to that affiliation and such
legislation was necessary before the Secretary of State could refuse passport on those grounds. This decision was not concerned with the validity
of any legislation regulating issue of passports nor did it recognise the right to travel as founded on the first Amendment which protects freedom of
speech, petition and assembly. We fail to see how this decision can be of any. help to the petitioner.
82. The second decision on which reliance was placed on behalf of the petitioner was Apthekar v. Secretary of Stated 378 U.S. 500 : 12 L. ed.
2d 992. The question which arose for determination in this case related to the constitutional validity of Section 6 of the Subversive Activities
Control Act, 1950. This section prohibited the use of passports by communists following a final registration order by the Subversive Activities
Control Board u/s 7 and following the mandate of this section, the State Department revoked the existing passports of the appellants. After
exhausting all administrative remedies, the appellants sued for declarative and injunctive relief before the District Court which upheld the validity of
the section. On direct appeal, the Supreme Court reversed the judgment by a majority of six against three and held the section to be invalid. The
Supreme Court noted first that the right to travel abroad is an important aspect of the citizens'' liberty guaranteed by the Due Process Clause of the
Fifth Amendment and Section 6 substantially restricts that right and then proceeded to apply the strict standard of judicial review which it had till
then applied only in cases involving the so-called preferred freedoms of the first Amendment, namely, that ""a governmental purpose-may not be
achieved by means which sweep unnecessarily broadly and thereby invade the area of protected freedoms"". The Supreme Court found on
application of this test that the section was ""overly broad and unconstitutional on its face"" since it omitted any requirement that the individual should
have knowledge of the organisational purpose to establish a communist totaliatarian dictatorship and it made no attempt to relate the restriction on
travel to the individual''s purpose of the trip or to the security-sensitivity of the area to be visited. This decision again has no relevance to the
present argument except for one observation made by the Court that ""freedom of travel is a constitutional liberty closely related to rights of free
speech and association"". But this observation also cannot help because the right to foreign travel was held to be a right arising not out of the first
Amendment but inferentially out of the liberty guaranteed in the Fifth Amendment and this observation was meant only to support the extension of
the strict First Amendment test to a case involving the right to go abroad.
83. The last decision cited by the petitioner was Zemel v. Rusk 381 U.S. 1 : 14 L. ed. 2d 179. This case raised the question whether the Secretary
of State was statutorily authorised to refuse to validate the passports of United States citizens for travel to Cuba and if so, whether the exercise of
such authority was constitutionally permissible. The Court, by a majority of Six against three, held that the ban on travel to Cuba was authorised by
the broad language of the Passport Act, 1926 and that such a restriction was constitutional. Chief Justice Warren speaking on behalf of the
majority observed that having regard to administrative practice both before and after 1926, area restrictions were statutorily authorised and that
necessitated consideration of Zemel''s constitutional objections. The majority took the view that freedom of movement was a right protected by the
''liberty'' clause of the Fifth Amendment and that the Secretary of State was justified in attempting to avoid serious international incidents by
restricting travel to Cuba and summarily rejected Zemel''s contention that the passport denial infringed his First Amendment rights by preventing
him from gathering first hand knowledge about Cuban situation. Kent v. Dulles and Aptheker v. Secretary of State were distinguished on the
ground that ""the refusal to validate appellant''s passport does not result from any expression or association on his part:. appellant is not being
forced to choose between membership of an organisation and freedom to travel"". Justices Douglas, Goldberg and Black dissented in separate
opinions. Since reliance was placed only on the opinion of Justice Douglas, we may confine our attention to that opinion. Justice Douglas followed
the approach employed in Kent v. Dulles and refused to interpret the Passport Act, 1926 as permitting the Secretary of State to restrict travel to-
Cuba. While doing so, the learned Judge stressed the relationship of the right to travel to First Amendment rights. He pointed out: ""The right to
know, to converse with others, to consult with them, to observe social, physical, political and other phenomena abroad as well as at home gives
meaning and substance to freedom of expression and freedom of the press. Without these contacts First Amendment rights, suffer"", and added that
freedom to travel abroad is a right ""peripheral to the enjoyment of the First Amendment guarantees"". He concluded by observing that ""the right to
travel is at the periphery of the First Amendment"" and therefore ""restrictions on the right to travel in times of peace should be so particularised that
a First Amendment right is not thereby precluded"". Now, obviously, the majority decision is of no help to the petitioner. The majority rightly
pointed out that in Kent v. Dulles and Aptheker v. Secretary of State there was direct interference with freedom of association by refusal to
validate the passport, since the appellant was required to give up membership of the organisation if he wanted validation of the passport. Such was
not the case in Zemel v. Rusk and that is why, said the majority it was not a First Amendment right which was involved. It appeared clearly to be
the view of the majority that if the denial of passport directly affects a First Amendment right such as freedom of expression or association as in
Kent V. Dulles and Aptheker v. Secretary of State, it would be constitutionally invalid. The majority did not accept the contention that the right to
travel for gathering information is in itself a First Amendment right. Justice Douglas also did not regard the right to travel abroad as a First
Amendment right but held that it is peripheral to the enjoyment of First Amendment guarantees because it gives meaning and substance to the First
Amendment rights and without it, these rights would suffer. That is why he observed towards the end that restrictions on the right to travel should
be so particularised that a First Amendment right is not precluded or in other words there is no direct infringement of a First Amendment right. If
there is, the restrictions would be constitutionally invalid, but not otherwise. It is clear that Justice Douglas never meant to lay down that a right
which is at the periphery of the First right under the First Amendment. The learned Judge did not hold the right to travel abroad to be a First
Amendment right. Both according to the majority as also Justice Douglas, the question to be asked, in each case is : is the restriction on the right to
travel such that it directly interferes with a First Amendment right. And that is the same test which is applied by this Court in determining
infringement of a fundamental right.
84. We cannot, therefore, accept the theory that a peripheral or concomitant right which facilitates the exercise of a named fundamental right or
gives it meaning and substance or makes its exercise effective, is itself a guaranteed right included within the named fundamental right. This much is
clear as a matter of plain construction, but apart from that, there is a decision of this Court which clearly and in so many terms supports this
conclusion. That is the decision in All India Bank Employees' Association [1962] 3 SCR 269. The legislation which was challenged in that case
was Section 34A of the Banking Companies Act and it was assailed as violative of Article 19(1)(c). The effect of Section 34A was that no tribunal
could compel the production and inspection of any books of account or other documents or require a bank to furnish or disclose any statement or
information if the Banking Company claimed such document or statement or information to be of a confidential nature relating to secret reserves or
to provision for bad and doubtful debts. If a dispute was pending and a question was raised whether any amount from the reserves or other
provisions should be taken into account by a tribunal, the tribunal could refer the matter to the Reserve Bank of India whose certificate as to the
amount which could be taken into account, was made final and conclusive. Now, it was conceded that Section 34A did not prevent the workmen
from forming unions or place any impediments in their doing so, but it was contended that the right to form association protected under Article
19(1)(c) carried with it a guarantee that the association shall effectively achieve the purpose for which it was formed without interference by law
except on grounds relevant to the preservation of public order or morality set out in Article 19(4). In other words, the argument was that the
freedom to form unions carried with it the concomitant right that such unions should be able to fulfil the object for which they were formed. This
argument was negatived by a unanimous Bench of this Court. The Court said that unions were not restricted to workmen, that employers'' unions
may be formed in order to earn profit and that a guarantee for the effective functioning of the unions would lead to the conclusion that restrictions
on their right to earn profit could be put only in the interests of public order or morality. Such a construction would run basically counter to the
scheme of Article 19 and to the provisions of Article 19(1)(c) and (6). The restrictions which could be imposed on the right to form an association
were limited to restrictions in the interest of public order and morality. The restrictions, which could be imposed on the right to carry on any trade,
business, profession or calling were reasonable restrictions in the public interest and if the guarantee for the effective functioning of an association
was a part of the right, then restrictions could not be imposed in the public interest on the business of an association. Again, an association of
workmen may claim the right of collective bargaining and the right to strike, yet the right to strike could not by implication be treated as part of the
right to form association, for, if it were so treated, it would not be possible to put restrictions on that right in the public interest as is done by the
Industrial Disputes Act, which restrictions would be permissible under Article 19(6), but not under Article 19(4). The Court, therefore, held that
the right to form unions guaranteed by Article 19(1)(c) does not carry with it a concomitant right that the unions so formed should be able to
achieve the purpose for which they are brought into existence, so that any interference with such achievement by law would be unconstitutional
unless the same could be justified under Article 19(4).
85. The right to go abroad cannot, therefore, be regarded as included in freedom of speech and expression guaranteed under Article 19(1)(a) on
the theory of peripheral or concomitant right. This theory has been firmly rejected in the All India Bank Employees Association''s case and we
cannot countenance any attempt to revive it, as that would completely upset the scheme of Article 19(1) and to quote the words of Rajagopala
Ayyanger, J., speaking on behalf of the Court in All India Bank Employees Association''s case ""by a series of ever expending concentric circles in
the shape of rights concomitant to concomitant rights and so on, lead to an almost grostesque result"". So also, for the same reasons, the right to go
abroad cannot be treated as part of the right to carry on trade, business, profession or calling guaranteed under Article 19(1)(g). The right to go
abroad is clearly not a guaranteed right under any clause of Article 19(1) and Section 10(3)(c) which authorises imposition of restrictions on the
right to go abroad by impounding of passport cannot be held to be void as offending Article 19(1)(a) or (g), as its direct and inevitable impact is on
the right to go abroad and not on the right of free speech and expression or the right to carry on trade, business profession or calling.
Constitutional requirement of an order u/s 10(3)(c).
86. But that does not mean that an order made u/s 10(3)(c) may not violate Article 19(1)(a) or (g). While discussing the constitutional validity of
the impugned order impounding the passport of the petitioner, we shall have occasion to point out that even where a statutory provision
empowering an authority to take action is constitutionally valid, action taken under it may offend a fundamental right and in that event, though the
statutory provision is valid, the action may be void. Therefore, even though Section 10(3)(c) is valid, the question would always remain whether an
order made under it is invalid as contravening a fundamental right. The direct and inevitable effect of an order impounding a passport may, in a
given case, be to abridge or take away freedom of speech and expression or the right td carry on a profession and where such is the case, the
order would be invalid, unless saved by Article 19(2) or Article 19(6). Take for example, a pilot with international flying licence. International flying
is his profession and if his passport is impounded, it would directly interfere with his right to carry on his profession and unless the order can be
justified on the ground of public interest under Article 19(6) it would be void as offending Article 19(1)(g). Another example may be taken of an
evangelist who has made it a mission of his life to preach his faith to people all over the world and for that purpose, set up institutions in different
countries. If an order is made impounding his passport, it would directly affect his freedom of speech and expression and the challenge to the
validity of the order under Article 19(1)(a) would be unanswerable unless it is saved by Article 19(2). We have taken these two examples only by
way of illustration. There may be many such cases where the restriction imposed is apparently only on the right to go abroad but the direct and
inevitable consequence is to interfere with the freedom of speech and expression or the right to carry on a profession. A musician may want to go
abroad to sing, a dancer to dance, a visiting professor to teach and a scholar to participate in a conference or seminar. If in such a case his
passport is denied or impounded, it would directly interfere with his freedom of speech and expression. If a correspondent of a newspaper is given
a foreign assignment and he is refused passport or his passport is impounded, it would be direct interference with his freedom to carry on his
profession. Examples can be multiplied, but the point of the matter is that though the right to go abroad is not a fundamental right, the denial of the
right to go abroad may, in truth and in effect, restrict freedom of speech and expression or freedom to carry on a profession so as to contravene
Article 19(1)(a) or 19(1)(g). In such a case, refusal or impounding of passport would be invalid unless it is justified under Article 19(2) or Article
19(6), as the case may be. Now, passport can be impounded u/s 10(3)(c) if the Passport Authority deems it necessary so to do in the interests of
the sovereignty and integrity of India, the security of India, friendly relations of India with any foreign country or in the interests of the general
public. The first three categories are the same as those in Article 19(a) and each of them, though separately mentioned, is a species within the.
broad genus of ""interests of the general public"". The expression, ""interests of the general public"" is a wide expression which covers within its broad
sweep all kinds of interests of the general public including interests of the sovereignty and integrity of India, security of India and friendly relations of
India with foreign States. Therefore, when an order is made u/s 10(3)(c), which is in conformity with the terms of that provision, it would be in the
interests of the general public and even if it restricts freedom to carry on a profession, it would be protected by Article 19(6). But if an order made
u/s 10(3)(c) restricts freedom of speech and expression, it would not be enough that it is made in the interests of the general public. It must fall
within the terms of Article 19(2) in order to earn the protection of that Article. If it is made in the interests of the sovereignty, and integrity of India
or in the interests of the security of India or in the ''interests of friendly relations of India with any foreign country, it would satisfy the requirement of
Article 19(2). But if it is made for any other interests of the general public save the interests of ""public order, decency or morality"", it would not
enjoy the protection of Article 19(2). There can be no doubt that the interests of public order, decency or morality are ""interests of the general
public"" and they would be covered by Section 10(3)(c), but the expression ""interests of the general public"" is, as already pointed out, a much wider
expression and, therefore, in order that an order made u/s 10(3)(c) restricting freedom of speech and expression, may not fall foul of Article 19(1)
(a), it is necessary that in relation to such order, the expression ""interests of the general public"" in Section 10(3)(c) must be read down so as to be
limited to interests of public order, decency or morality. If an order made u/s 10(3)(c) restricts freedom of speech and expression, it must be made
not in the interests of the general public in a wider sense, but in the interests of public order, decency or morality, apart from the other three
categories, namely, interests of the sovereignty and integrity of India, the security of India and friendly relations of India with any foreign country. If
the order cannot be shown to have been made in the interests of public order, decency or morality, it would not only contravene Article 19(1)(a),
but would also be outside the authority conferred by Section 10(3)(c).
Constitutional validity of the impugned Order :
We may now consider, in the light of this discussion, whether the impugned Order made by the Central Government impounding the passport of
the petitioner u/s 10(3)(c) suffers from any constitutional or legal infirmity. The first ground of attack against the validity of the impugned Order was
that it was made in contravention of the rule of natural justice embodied in the maxim audi alteram partem and was, therefore, null and void. We
have already examined this ground while discussing the constitutional validity of Section 10(3)(c) with reference to Article 21 and shown how the
statement made by the learned Attorney General on behalf of the Government of India has cured the impugned Order of the vice of non-
compliance with the audi alteram partem rule. It is not necessary to say anything more about it. Another ground of challenge urged on behalf of the
petitioner was that the impugned Order has the effect of placing an unreasonable restriction on the right of free speech and expression guaranteed
to the petitioner under Article 19(1)(a) as also on the right to carry on the profession of a journalist conferred under Article 19(1)(g), in as much as
if seeks to impound the passport of the petitioner indefinitely, without any limit of time, on the mere likelihood of her being required in connection
with the Commission of Inquiry headed by Mr. Justice J. C. Shah. It was not competent to the Central Government, it was argued, to express an
opinion as to whether the petitioner is likely to be required in connection with the proceeding before the Commission of Inquiry. That would be a
matter within the judgment of the Commission of Inquiry and it would be entirely for the Commission of Inquiry to decide whether or not her
presence is necessary in the proceeding before it. The impugned Order impounding the passport of the petitioner on the basis of a mere opinion by
the Central Government that the petitioner is likely to be required in connection with the proceeding before the Commission of Inquiry was, in the
circumstances, clearly unreasonable and hence violative of Article 19(1)(a) and (g). This ground of challenge was vehemently pressed on behalf of
the petitioner and supplemented on behalf of Adil Sahariar who intervened at the hearing of the writ petition, but we do not think there is any
substance in it. It is true, and we must straightaway concede it, that merely because a statutory provision empowering an authority take action in
specified circumstances is constitutionally valid as not being in conflict with any fundamental rights, it does not give a carte blanche to the authority
to make any order it likes so long as it is within the parameters laid down by the statutory provision. Every order made under a statutory provision
must not only be within the authority conferred by the statutory provision, but must also stand the test of fundamental rights. Parliament cannot be
presumed to have intended to confer power on an authority to act in contravention of fundamental rights. It is a basic constitutional assumption
underlying every statutory grant of power that the authority on which the power is conferred should act constitutionally and not in violation of any
fundamental rights. This would seem to be elementary and no authority is necessary, in support of it, but if any were needed, it may be found in the
decision of this Court in Narendra Kumar & Ors. v. The Union of India & Ors. [1960] 2 S.C.R. 375. The question which arose in that case was
whether Clauses (3) and (4) of the Non-ferrous Metal Control Order, 1958 made u/s 3 of the Essential Commodities Act, 1955 were
constitutionally valid. The argument urged on behalf of the petitioners was that these clauses imposed unreasonable restriction of the fundamental
rights guaranteed under Articles 19(1)(f) and (g) and in answer to this argument, apart from merits, a contention of a preliminary nature was
advanced on behalf of the Government that ""as the petitioners have not challenged the validity of the Essential Commodities Act and have admitted
the power of the Central Government to make an order in exercise of the powers conferred by Section 3 of the Act, it is not open to the Court to
consider whether the law made by the Government in making the non-ferrous metal control order-violates any of the fundamental rights under the
Constitution"". It was urged that so long as the Order does not go beyond the provisions in Section 3 of the Act, it ""must be held to be good and
the consideration of any question of infringement of fundamental rights under the Constitution is wholly beside the point"". This argument was
characterised by Das Gupta, J., speaking on behalf of the Court as ""an extravagant argument"" and it was said that ""such an extravagant argument
has merely to be mentioned to deserve rejection"". The learned Judge proceeded to state the reasons for rejecting this argument in the following
words :
If there was any reason to think that Section 3 of the Act confers on the Central Government power to do anything which is in conflict with the
Constitution anything which violates any of the fundamental rights conferred by the Constitution, that fact alone would be sufficient and unassailable
ground for holding that the section itself is void being ultra vires the Constitution. When, as in this case, no challenge is made that Section 3 of the
Act is ultra vires the Constitution, it is on the assumption that the powers granted thereby do not violate the Constitution and do not empower the
Central Government to do anything which the Constitution prohibits. It is fair and proper to presume that in passing this Act the Parliament could
not possibly have intended the words used by it, viz., ""may by order provide for regulating or prohibiting the production, supply and distribution,
thereof, and trade and commerce in"", to include a power to make such provisions even though they may be in contravention of the Constitution.
The fact that the words ""in accordance with the provisions of the articles of the Constitution"" are not used in the section is of no consequence. Such
words have to be read by necessary implication in every provision and every law made by the Parliament on any day after the Constitution came
into force. It is clear therefore that when Section 3 confers power to provide for regulation or prohibition of the production, supply and distribution
of any essential commodity it gives such power to make any regulation or prohibition in so far as such regulation and prohibition do not violate any
fundamental rights granted by the Constitution of India.
It would thus be clear that though the impugned Order may be within the terms of Section 10(3)(c), it must nevertheless not contravene any
fundamental rights and if it does, it would be void. Now, even if an order impounding a passport is made in the interests of public order, decency
or morality, the restriction imposed by it may be so wide, excessive or disproportionate to the mischief or evil sought -to be averted that it may be
considered unreasonable and in that event, if the direct and inevitable consequence of the Order is to abridge or take away freedom of speech and
expression, it would be violative of Article 19(1)(a) and would not be protected by Article 19(2) and the same would be the position where the
order is in the interests of the general public but it impinges directly and inevitably on the freedom to carry on a. profession in which case it would
contravene Article 19(1)(g) without being saved by the provision enacted in Article 19(6).
87. But we do not think that the impugned Order in the present case violates either Article 19(1)(a) or Article 19(1)(g). What the impugned Order
does is to impound the passport of the petitioner and thereby prevent her from going abroad and at the date when the impugned order was made
there is nothing to show that the petitioner was intending to go abroad for the purpose of exercising her freedom of speech and expression or her
right to carry on her profession as a journalist. The direct and inevitable consequence of the impugned order was to impede the exercise of her
right to go abroad and not to interfere with her freedom of speech and expression or her right to carry on her profession. But we must hasten to
point out that if at any time in the future the petitioner wants to go abroad for the purpose of"" exercising her freedom of speech and expression or
for carrying on her profession as a journalist and she applies to the Central Government to release the passport, the question would definitely arise
whether the-refusal to release or in other words, continuance of the impounding of the passport is in the interests of public order, decency or
morality in the first case, and in the interests of the general public in the second, and the restriction thus imposed is reasonable so as to come within
the protection of Article 19(2) or Article 19(6). That is, however, not the question before us at present.
88. We may observe that if the impugned Order impounding the passport of the petitioner were violative of her right to freedom of speech and
expression or her right to carry on her profession as a journalist, it would not be saved by Article 19(2) or Article 19(6), because the impounding
of the passport for an indefinite length of time would clearly constitute an unreasonable restriction. The Union contended that though the period for
which the impugned Order was to operate- was not specified in so many terms, it was clear that it was intended to be coterminous with the
duration of the Commission of Inquiry, since the reason for impounding was that the presence of the petitioner was likely to be required in
connection with the proceedings before the Commission of Inquiry and the term of the Commission of Inquiry being limited upto 31st December,
1977, the impoundig of the passport could not continue beyond that date and hence it would not be said that the impugned Order was to operate
for an indefinite period of time. Now, it is true that the passport of the petitioner was impounded on the ground that her presence was likely to be
required in connection with the proceeding before the Commission of Inquiry and the initial time limit fixed for the Commission of Inquiry to submit
its report was 31st December, 1977, but the time limit could always be extended by the Government and the experience of several Commissions
of Inquiry set up in this country over the last twenty-five years shows that hardly any Commission of Inquiry has been able to complete its report
within the originally appointed time. Whatever might have been the expectation in regard to the duration of the Commission of Inquiry headed by
Mr. Justice Shah at the time when the impugned Order was made, it is now clear that it has not been possible for it to complete its labours by 31st
December, 1977 which was the time limit originally fixed and in fact its term has been extended upto 31st May, 1978. The period for which the
passport is impounded cannot, in the circumstances, be said to be definite and certain and it may extend to an indefinite point of time. This would
clearly make the impugned order unreasonable and the learned Attorney General appearing on behalf of the Central Government, therefore, made
a statement that in case the decision to impound the passport of the petitioner is confirmed by the Central Government after hearing the petitioner,
the duration of the impounding will not exceed a period of six months from the date of the decision that may be taken on the petitioner''s
representation"". It must be said in fairness to the Central Government that this was a very reasonable stand to adopt, because in a democratic
society governed by the rule of law, it is expected of the Government that it should act not only constitutional and legally but also fairly and justly
towards the citizen. We hope and trust that in future also whenever the passport of any person is impounded u/s 10(3)(c), the impounding would
be for a specified period of time which is not unreasonably long, even though no contravention of any fundamental right may be involved.
89. The last argument that the impugned Order could not, consistently with Article 19(1)(a) and (g), be based on a mere opinion of the Central
Government that the presence of the petitioner is likely to be required in connection with the proceeding before the Commission of Inquiry is also
without force. It is true that ultimately it is for the Commission of Inquiry to decide whether the presence of the petitioner is required in order to
assist it in its fact finding mission, but the Central Government which has constituted the Commission of Inquiry and laid down its terms of reference
would certainly be able to say with reasonable anticipation whether she is likely to be required by the Commission of Inquiry. Whether she is
actually required would be for the Commission of Inquiry to decide, but whether she is likely to be required can certainly be judged by the Central
Government. When the Central Government appoints a Commission of Inquiry, it does not act in a vacuum. It is bound to have some material
before it on the basis of which it comes of a decision that there is a definite matter of public importance which needs to be inquired into and
appoints a Commission of Inquiry for that purpose. The Central Government would, therefore, be in a position to say whether the petitioner is
likely to be required in connection with the proceeding before the Commission of Inquiry. It is possible that ultimately when the Commission of
Inquiry proceeds further with the probe, it may find that the presence of the petitioner is not required, but before that it would only be in the stage
of likelihood and that can legitimately be left to the judgment of the Central Government. The validity of the impugned Order cannot, therefore, be
assailed on this ground, and the challenge based on Article 19(1)(a) and (g) must fail.
Whether the impugned Order is inter vires Section 10(3)(c) ?
90. The last question which remains to be considered is whether the impugned Order is within the authority conferred by Section 10(3)(c). The
impugned Order is plainly, on the face of it, purported to be made in public interest, i.e., in the interests of the general public, and therefore, its
validity must be judged on that footing. Now it is obvious that on a plain natural construction of Section 10(3)(c), it is left to the Passport Authority
to determine whether it is necessary to- impound a passport in the interests of the general public. But an order made by the Passport Authority
impounding a passport is subject to judicial review on the ground that the order is mala fide, or that the reasons for making the order are
extraneous or they have no relevance to the interests of the general public or they cannot possibly support the making of the order in the interests
of the general public. It was not disputed on behalf of the Union, and indeed it could not be in view of Section 10, Sub-section (5) that, save in
certain exceptional cases, of which this was admittedly not one, the Passport Authority is bound to give reasons for making an order impounding a
passport and though in the present case, the Central Government initially declined to give reasons claiming that it was not in the interests of the
general public to do so, it realised the utter untenability of this position when it came to file the affidavit in reply and disclosed the reasons which
were recorded at the time when the impugned order was passed. These reasons were that, according to the Central Government, the petitioner
was involved in matters coming within the purview of the Commissions of Inquiry constituted by the Government of India to inquire into excesses
committed during the emergency and in respect of matters concerning Maruti and its associate companies and the Central Government was of the
view that the petitioner should be available in India to give evidence before these Commissions of Inquiry and she should have an opportunity to
present her views before them and according to a report received by the Central Government on that day, there was likelihood of her leaving
India. The argument of the petitioner was that these reasons did not justify the making of the impugned Order in the interests of the general public,
since these reasons had no reasonable nexus with the interests of the general public within the meaning of that expression as used in Section 10(3)
(c). The petitioner contended that the expression ""interests of the general public"" must be construed in the context of the perspective of the statute
and since the power to issue a passport is a power related to foreign affairs, the ""interests of the general public"" must be understood as referable
only to a matter having some nexus with foreign affairs and it would not be given a wider meaning. So read, the expression ""interests of the general
public"" could net cover a situation) where the presence of a person required to give evidence before a Commission of Inquiry. This argument is
plainly erroneous as it seeks to cut down the width and amplitude of the expression ""interests of the general public"", an expression which has a well
recognised legal connotation and which is to be found in Article 19(5) as well as Article 19(6). It is true, as pointed out by this Court in Rohtas
Industries Ltd. v. S. D. Agarwal & Anr. [1969] 3 S.C.R. 108 at 128, that ""there is always a perspective within which a statute is intended to
operate"", but that does not justify reading of a statutory provision in a manner not warranted by its language or narrowing down its scope and
meaning by introducing a limitation which has no basis either in the language or in the context of the statutory provision. Moreover, it is evident
from Clauses (d), (e) and (h) of Section 10(3) that there are several grounds in this section which do not relate to foreign affairs. Hence we do not
think the petitioner is justified in seeking to limit the expression ""interests of the general public"" to matters relating to foreign affairs.
91. The petitioner then contended that the requirement that she should be available for giving evidence before the Commissions of Inquiry did not
warrant the making of the impugned Order ""in the interests of the general public"". Section 10(3), according to the petitioner, contained Clauses (e)
and (h) dealing specifically with cases where a person is required in connection with a legal proceeding and the enactment of these two specific
provisions clearly indicated the legislative intent that the general power in Section 10(3)(c) under the ground ""interests of the general public"" was
not meant to be exercised for impounding a passport in cases where a person is required in connection with a legal proceeding. The Central
Government was, therefore, not entitled to resort to this general power u/s 10(3)(c) for the purpose of impounding the passport of the petitioner on
the ground that she was required to give evidence before the Commissions of Inquiry. The power to impound the passport of the petitioner in such
a case was either to be found in Section 10(3)(h) or it did not exist at all. This argument is also unsustainable and must be rejected. It seeks to rely
on the maxim expressio unius exclusio ulterius and proceeds on the basis that Clauses (e) and (h) of Section 10(3) are exhaustive of cases where a
person is required in connection with a proceeding, whether before a court or a Commission of Inquiry, and no resort can be had to the general
power u/s 10(3)(c) in cases where a person is required in connection with a proceeding before a Commission of Inquiry. But it must be noted that
this is not a case where the maxim expressio unius exclusio ulterius has any application at all. Section 10(3)(e) deals with a case where proceedings
are pending before a criminal court while Section 10(3)(h) contemplates a situation where '' a warrant or summons for the appearance or a warrant
for the arrest, of the holder of a passport has been issued by a court or an order prohibiting the departure from India of the holder of the passport
has been made by any such court. Neither of these two provisions deals with a case where a proceeding is pending before a Commission of
Inquiry and the Commission has not yet issued a summons or warrant for the attendance of the holder of the passport. We may assume for the
purpose of argument that a Commission of Inquiry is a ''court'' for the purpose of Section 10(3)(h), but even so, a case of this kind would not be
covered by Section 10(3)(h) and Section 10(3)(c) would in any case not have application. Such a case would clearly fall within the general power
u/s 10(3)(c) if it can be shown that the requirement of the holder of the passport in connection with the proceeding before the Commission of
Inquiry is in the interests of the general public. It is, of course, open to the Central Government to apply to the Commission of Inquiry for issuing a
summons or warrant, as the case may be, for the attendance of the holder of the passport before the Commission and if a summons or warrant is
so issued, it is possible that the Central Government may be entitled to impound the passport u/s 10(3)(h). But that does not mean that before the
stage of issuing a summons or warrant has arrived, the Central Government cannot impound the passport of a person, if otherwise it can be shown
to be in the interests of the general public to do so. Section 10(3)(e)'' and (h) deal only with two specific kinds of situations, but there may be a
myriad other situations, not possible to anticipate or categorise, where public interests may require that the passport should be impounded and
such situation would be taken care of under the general provision enacted in Section 10(3)(c). It is true that this is a rather drastic power to
interfere with a basic human right, but it must be remembered that this power has been conferred by the legislature in public interest and we have
no doubt that it will be sparingly used and that too, with great care and circumspection and as far as possible, the passport of a person will not be
impounded merely on the ground of his being required in connection with a proceeding, unless the case is brought within Section 10(3)(e) or
Section 10(3)(h). We may echo the sentiment in Lord Denning''s closing remarks in Ghani v. Jones [1970] 1 Q. B. 693 where the learned Master
of the Rolls said : ""A man''s liberty of movement is regarded so highly by the law of England that it is not to be hindered or prevented except on the
severest grounds"". This liberty is prized equally high in our country and we are sure that a Government committed to basic human values will
respect it.
92. We must also deal with one other contention of the petitioner, though we must confess that it was a little difficult for us to appreciate it. The
petitioner urged that in order that a passport may be impounded u/s 10(3)(c), public interest must actually exist in presenti and mere likelihood of
public interest arising in future would be no ground for impoundig a passport. We entirely agree with the petitioner that an order impounding a
passport can be made by the Passport Authority only if it is actually in the interests of the general public to do so and it is not enough that the
interests of the general public may be likely to be served in future by the making of the order. But here in the present case, it was not merely on the
future likelihood of the interests of the general public advanced that the impugned order was made by the Central Government. The impugned
Order was made because, in the opinion of the Central Government, the presence of the petitioner was necessary for giving evidence before the
Commissions of Inquiry and according to the report received by the Central Government, she was likely to leave India and that might frustrate or
impede to some extent the inquiries which were being conducted by the Commissions of Inquiry.
93. Then it was contended on behalf of the petitioner that the Minister for External Affairs, who made the impugned Order on behalf of the Central
Government, did not apply his mind and hence the impugned Order was bad. We find no basis or justification for this contention. It has been
stated in the affidavit in reply that the Minister for External Affairs applied his mind to the relevant material and also to the confidential information
received from the intelligence sources that there was likelihood of the petitioner attempting to leave the country and then only he made the
impugned Order. In fact, the Ministry of Home Affairs had forwarded to the Ministry of External Affairs as far back as 9th May, 1977 a list of
persons whose presence, in view of their involvement or connection or position or past antecedents, was likely to be required in connection with
inquiries to be carried out by the Commissions of Inquiry and the name of the petitioner was included in this list. The Home Ministry had also
intimated to the Ministry of External Affairs that since the inquiries were being held by the Commissions of Inquiry in public interest, consideration
of public interest would justify recourse to Section 10(3)(c) for impounding the passports of the persons mentioned in this list. This note of the
Ministry of Home Affairs was considered by the Minister for External Affairs and despite the suggestion made in this note, the passports of only
eleven persons, out of those mentioned in the list, were ordered to be impounded and no action was taken in regard to the passport of the
petitioner. It is only on 1st July, 1977 when the Minister for External Affairs received confidential information that the petitioner was likely to
attempt to leave the country that, after applying his mind to the relevant material and taking into account confidential information, he made the
impugned Order. It is, therefore, not possible to say that the Minister for External Affairs did not apply his mind and mechanically made the
impugned Order.
94. The petitioner lastly contended that it was not correct to say that the petitioner was likely to be required for giving evidence before the
Commissions of Inquiry. The petitioner, it was said, had nothing to do with any emergency excesses nor was she connected in any manner with
Maruti or its associate concerns, and, therefore, she could not possibly have any evidence to give before the Commissions of Inquiry. But this is
not a matter which the court can be called upon to investigate. It is not for the court to decide whether the presence of the petitioner is likely to be
required for giving evidence before the Commissions of Inquiry. The Government, which has instituted the Commissions of Inquiry, would be best
in a position to know, having regard to the material before it, whether the presence of the petitioner is likely to be required. It may be that her
presence may ultimately not be required at all, but at the present stage, the question is only whether her presence is likely to be required and so far
that is concerned, we do not think that the view taken by the Government can be regarded as so unreasonable or perverse that we would strike
down the impugned Order based upon it as an arbitrary exercise of power.
95. We do not, therefore, see any reason to interfere with the impugned Order made by the Central Government. We, however, wish to utter a
word of caution to the Passport Authority while exercising the power of refusing or impounding or cancelling a passport. The Passport Authority
would do well to remember that it is a basic human right recognised in Article 13 of the Universal Declaration of Human Rights with which the
Passport Authority, is interfering when it refuses or impounds or cancels a passport. It is a highly valuable right which is a part of personal liberty,
an aspect of the spiritual dimension of man, and it should not be lightly interfered with. Cases are not unknown where people have not been
allowed to go abroad because of the views held, opinions expressed or political beliefs or economic ideologies entertained by them. It is hoped
that such cases will not recur under a Government constitutionally committed to uphold freedom and liberty but it is well to remember, at all times,
that eternal vigilance is the price of liberty, for history shows that it is always subtle and insidious encroachments made ostensibly for a good cause
that imperceptibly but surety corrode the foundations of liberty.
96. In view of the statement made by the learned Attorney-General to which reference has already been made in the judgment we do not think it
necessary to formally interfere with the impugned order. We, accordingly, dispose of the Writ Petition without passing any formal order. There will
be no order as to costs.
v.R. Krishna Iyer, J.
97. My concurrence with the argumentation and conclusion contained in the judgment of my learned brother Bhagwati J. is sufficient to regard this
supplementary, in one sense, a mere redundancy. But in another sense not, where the vires of a law, which arms the Central Executive with wide
powers of potentially imperilling some of the life-giving liberties of the people in a pluralist system like ours, is under challenge; and more so, when
the ground is virgin, and the subject is of growing importance to more numbers as Indians acquire habits of transnational travel and realise the fruits
of foreign tours, reviving in modern terms, what our forbears effectively did to put Bharat on the cosmic cultural and commercial map. India is India
because Indians, our ancients, had journeyed through the wide world for commerce, spiritual and material, regardless of physical or mental
frontiers. And when this precious heritage of free trade in ideas and goods, association and expression, migration and home-coming, now
crystallised in Fundamental Human Rights, is alleged to be hamstrung by hubristic authority, my sensitivity lifts the veil of silence. Such is my
justification, for breaking judicial lock-jaw to express sharply the juristic perspective and philosophy behind the practical necessities and possible
dangers that society and citizenry may face if the clauses of our Constitution are not bestirred into court action when a charge of unjustified
handcuffs on free speech and unreasonable fetters on right of exit is made through the executive power of passport impoundment. Even so, in my
separate opinion, I propose only to paint the back-drop with a broad brush, project the high points with bold lines and touch up the portrait drawn
so well by brother Bhagwati J, if I may colourfully, yet respectfully, endorse his judgment.
98. Remember, even democracies have experienced executive lawlessness and eclipse of liberty on the one hand and ''subversive'' use of
freedoms by tycoons and saboteurs on the other, and then the summons to judges comes from the Constitution, over-riding the necessary
deference to government and seeing in perspective, and overseeing in effective operation the enjoyment of the ''great rights''. This Court lays down
the law not pro tempore but lastingly.
99. Before us is a legislatio, regulating travel abroad, Is it void in part or over-wide in terms ? ''Lawful'' illegality becomes the rule, if ''lawless''
legislation be not removed. In our jural order if a statute is void, must the Constitution and its sentinels sit by silently, or should the lines of legality
be declared with clarity so that adherence to valid norms becomes easy and precise ?
100. We are directly concerned, as fully brought out in Shri Justice Bhagwati''s judgment, with the indefinite immobilisation of the petitioner''s
passport, the reason for the action being strangely veiled from the victim and the right to voice an answer being suspiciously withheld from her, the
surprising secrecy being labelled, ''public interest''. Paper curtains wear ill on good governments. And, cutely to side one''s grounds under colour of
statute, is too sphinx-like an art for an open society and popular regime. As we saw the reasons which the learned Attorney General so
unhesitatingly disclosed, the question arises : ''wherefore are these things hid ?''. The catch-all expression ''public interest'' is sometimes the easy
temptation to cover up from the public which they have a right to know, which appeals in the short run but avenges in the long run Since the only
passport to this Court''s jurisdiction in this branch of passport law is the breach of a basic freedom, what is the nexus between a passport and a
Part III right ? What are the ambience and amplitude, the desired effect and direct object of the key provisions of the Passports Act, 1967 ? Do
they crib or cut down unconstitutionally, any of the guarantees under Articles 21, 19 and 14...? Is the impugned Section 10, especially Section
10(3)(c), capable of circumscription to make it accord with the Constitution ? Is any part ultra vires, and why ? Finally, granting the Act to be
good, is the impounding order bad ? Such, in the Writ Petition, is the range of issues regaled at the bar, profound, far-reaching, animated by
comparative scholarship and fertilised by decisional erudition. The frontiers and funeral of freedom, the necessities and stresses of national integrity,
security and sovereignty, the interests of the general public, public order and the like figure on occasions as forensic issues. And, in such situations,
the contentious quiet of the court is the storm-center of the nation. Verily, while hard cases tend to make bad law, bad cases tend to blur great law
and courts must beware.
101. The center of the stage in a legal debate on life and liberty must ordinarily be occupied by Article 21 of our Paramount Parchment which, with
emphatic brevity and accent on legality, states the mandate thus :
21. Protection of life and personal liberty.-
No person shall be deprived of his life or personal liberty except according to procedure established by law.
Micro-phrases used in National Chatters spread into macro-meanings with the lambent light of basic law. For our purposes, the key concepts are
''personal liberty'' and ''procedure established by law''. Let us grasp the permissible restraints on personal liberty, one of the facets of which is the
right of exit beyond one''s country. The sublime sweep of the subject of personal liberty must come within our ken if we are to do justice to the
constitutional limitation''s which may, legitimately, be imposed on its exercise. Speaking briefly, the architects of our Founding Document, (and their
fore-runners) many of whom were front-line fighters for national freedom, were lofty humanists who were profoundly spiritual and deeply secular,
enriched by vintage values and revolutionary urges and, above all, experientially conscious of the deadening impact of the colonial screening of
Indians going abroad and historically sensitive to the struggle for liberation being waged from foreign lands. And their testament is our asset.
102. What is the history, enlivened by philosophy, of the law of travel ? The roots of our past reach down to travels laden with our culture and
commerce and its spread-out beyond the oceans and the mountains, so much so our history unravels exchange between India and the wider world.
This legacy, epitomised as ''the glory that was Ind'', was partly the product of travels into India and out of India. It was the two-way traffic of
which there is testimony inside in Nalanda, and outside, even in Ulan Bator. Our literature and arts bear immortal testimony to our thirst for travel
and even our law, over two thousand years ago, had canalised travels abroad. For instance, in the days of Kautilya (BC 321-296) there was a
Superintendent of Passport''s ''to issue passes at the rate of a masha a pass''. Further details on passport law are found in Kautilya''""s Arthasastra.
103. Indeed, viewing the subject from the angle of geo-cultural and legal anthropology and current history, freedom of movement and its offshoot-
the institution of passport-have been there through the Hellenic, Roman, Israelite, Chinese, Persian and other civilisations. Socrates, in his dialogue
with Crito, spoke of personal liberty. He regarded the right of everyone to save his country as an attribute of personal liberty. He made the laws
speak thus :
We further proclaim to any Athenian by the liberty which we allow him, that if he does not like us when he has become of age and has seen the
ways of the city, and made our acquaintance, he may go where he please and take his goods with him. None of our laws will forbid him, or
interfere with him. Anyone who does not like us and the city, and who wants to emigrate to a colony or to any other city may go where he Ekes,
retaining his property.
(Plato, Dialogues)
The Magna Carta, way back in 1215 A.D. on the greens of Runnymede, affirmed the freedom to move beyond the borders of the kingdom and,
by the time of Blackstone, ''by the common law, every man may go out of the realm for whatever cause he pleaseth, without obtaining the king''s
leaver''. Lord Diplock in D.P.P. v. Shagwan [1972] A.C. 60 stated that ''Prior to 1962 '' a British subject had the right at common law to enter the
United Kingdom without let or hindrance when and where he pleased and to remain there as long as he liked'' (International & Comparative Law
Quarterly, Vol. 23, My 1974, p. 646). As late as Gharti v. Jones [1970] 1 Q.B. 693, 709 Lord Denning asserted : ''A man''s liberty of movement
is regarded so highly by the Law of England that it is not to be hindered or prevented except on the surest grounds'' (I & C. L. Qrly, ibid. p. 646).
In ''Freedom under the Law"" Lord Denning has observed under the sub-head ''Personal Freedom'' :
Let me first define my terms. By personal freedom I mean the freedom of every law-abiding citizen to think what he will, to say what he will, and to
go where he will on his lawful occasions without let or hindrance from any other person''s. Despite all the great changes that have come about in
the other freedoms, this freedom has in our country remained intact.
In ''Freedom, The Individual and the Law'', Prof. Street has expressed a like view. Prof. H.W.R. Wade and Prof. Hood Philips echo this liberal
view. (See Int. & Comp. L.Q. ibid 646). And Justice Douglas, in the last decade, refined and re-stated, in classic diction, the basics of travel
jurisprudence in Apthekar 378 U.S. 500.
The freedom of movement is the very essence of our free society, setting us apart. Like the right of assembly and the right of association, it often
makes all other rights meaningful -knowing, studying, arguing, exploring, conversing, observing and even thinking. Once the right to travel is
curtailed, all other rights suffer, just as when curfew or home detention is placed on a person.
America is of course sovereign, but her sovereignty is woven in an international web that makes her one of the family of nations. The ties with all
the continents are close- commercially as well as culturally. Our concerns are planetary beyond sunrises and sunsets. Citizenship implicates us in
those problems and paraplexities, as well as in domestic ones. We cannot exercise and enjoy citizenship in World perspective without the right to
travel abroad.
And, in India, Satwant set the same high tone through Shri Justice Subba Rao although A. K. Gopalan [1950] S.C.R. 88 and a stream of judicial
thought since then, had felt impelled to underscore personal liberty as embracing right to travel abroad. Tambe CJ in A. G. Kazi speaking for a
Division Bench, made a comprehensive survey of the law and vivified the concept thus :
In our opinion, the language used in the Article (Article 21) also indicates that the expression ''Personal liberty'' is not confined only to freedom
from physical restraint, i.e. but includes a full range of conduct which an individual is free to pursue within law, for instance, eat and drink what he
likes, mix with people whom he likes, read what he likes, sleep when and as long as he likes, travel wherever he likes, go wherever he likes, follow
profession, vocation or business he likes, of course, in the manner and to the extent permitted by law.
(P. 240)
104. The legal vicissitudes of the passport story in the United States bear out the fluctuating fortunes of fine men; being denied this great right to go
abroad-Linus Pauling, the Nobel Prize-winner, Charles Chaplin, the screen super genius, Paul Robesen, the world singer, Arthur Miller, the great
author and even Williams L. Clark, former Chief Justice of the United States Courts in occupied Germany, among other greats. Judge Clark
commented on this passport affair and the ambassador''s role :
It is preposterous to say that Dr. Conant can exercise some sort of censorship on persons whom he wishes or does not wish to come to the
country to which he is accredited. This has never been held to be the function of an Ambassador.
(P. 275, 20 Clav. St. L.R. 2 May 1971)
105. Men suspected of communist leanings had poor chance of passport at one time; and politicians in power in that country have gone to the
extreme extent of stigmatising one of the greatest Chief Justices of their country as near communist. Earl Warren has, in his autobiography,
recorded :
Senator Joseph McCarthy once said on the floor of the Senate, ''I will not say that Earl Warren is a Communist, but I will say he is the best friend
of Communism in the United States.
There has been built up lovely American legal literature on passport history to which I will later refer. British Raj has frowned on foreign travels by
Indian patriotic suspects and instances from the British Indian Chapter may abound.
106. Likewise, the Establishment, in many countries has used the passport and visa system as potent paper curtain to inhibit illustrious writers,
outstanding statesmen, humanist churchmen and renowned scientists, if they are dissenters'', from leaving their national frontiers. Absent forensic
sentinels, it is not unusual for people to be suppressed by power in the name of the people. The politics of passports has often tried to bend the
jurisprudence of personal locomotion to serve its interests. The twilight of liberty must affect the thought ways of judges.
107. Things have changed, global awareness, in grey hues, has dawned. The European Convention on Human Rights and bilateral understandings
have made headway to widen freedom of travel abroad as integral to liberty of the person (Fourth Protocol). And the Universal Declaration of
Human Rights has proclaimed in Article 13 :
(1) Everyone has the right to freedom of movement and residence within the borders of each State.
(2) Everyone has the right to leave any country, including his own, and to return to his country.
This right is yet inchoate and only lays the base. But, hopefully, the loftiest towers rise from the ground. And despite destructive wars and
exploitative trade, racial hatreds and credal quarrels, colonial subjections and authoritarian spells, the world has advanced because of gregarious
men adventuring forth, taking with them their thoughts and feelings on a trans-national scale. This human planet is our single home, though
geographically variegated, culturally diverse, politically pluralist, in science and technology competitive and cooperative, in arts and life-styles a
lovely mosaic and, above all, suffused with a cosmic consciousness of unity and inter-dependence. This Grand Canyon has been the slow product
of the perennial process of cultural interaction, intellectual cross-fertilization, ideological and religious confrontations and meeting and mating of
social systems; and the well-spring is the wanderlust of man and his wondrous spirit moving towards a united human order founded on human
rights. Human advance has been promoted through periods of pre-history and history by the flow of fellowmen, and the world owes much to exiles
and emigres for liberation, revolution, scientific exploration and excellence in arts. Stop this creative mobility by totalitarian decree and whole
communities and cultures will stagnate and international awakening so vital for the survival of homo sapiens wither away. To argue for arbitrary
inhibition of travel rights under executive directive or legislative tag is to invite and accelerate future shock. This broader setting is necessary if we
are to view the larger import of the right to passport in its fundamental bearings. It is not law alone but life''s leaven. It is not a casual facility but the
core of liberty.
108. Viewed from another angle, travel abroad is a cultural enrichment which enables one''s understanding of one''s own country in better light.
Thus it serves national interest to have its citizenry see other countries and judge one''s country on a comparative scale. Rudyard Kipling, though
with an imperial ring, has aptly said :
Winds of the World, give answer
They are whimpering to and fro
And what should they know of England
Who only England know ?
(The English Flag)
109. Why is the right to travel all over the world and into the beyond a human right and a constitutional freedom ? Were it not so, the human
heritage would have been more hapless, the human family more divided, the human order more unstable and the human future more murky.
110. The Indian panorama from the migrant yore to tourist flow is an: expression of the will to explore the Infinite, to promote understanding of the
universe, to export human expertise and development of every resource. Thus humble pride of patriotic heritage would have been pre-empted had
the ancient kings and mediaval rulers banished foreign travel as our imperial masters nearly did. And to look at the little letters of the text of Part III
de hors the Discovery of India and the Destiny of Bharat or the divinity of the soul and the dignity of the-person highlighted in the Preamble unduly
obsessed with individual aberrations of yesteryears or vague hunches leading to current fears,, is a parsimonious exercise in constitutional
perception.
111. Thus, the inspirational background, cosmic perspective and inherited ethos of the pragmatic visionaries and jurist-statesmen who draw up the
great Title Deed of our Republic must illumine the sutras of Articles 21, 19 and 14. The fascist horror of World War II burnt into our leaders the
urgency of inscribing indelibly into our Constitution those values sans which the dignity of man suffers total eclipse. The Universal Declaration of
Human Rights, the resurgence of international fellowship, the vulnerability of freedoms even in democracies and the rapid development of an
integrated and intimately interacting ''one-world'' poised for peaceful and progressive intercourse conditioned their thought processes. The better
feeling of the British Raj trampling under foot swaraj -the birth-right of every Indian- affected their celebrations. The hidden divinity in, every human
entity creatively impacted upon our founding fathers'' mentations. The mystic chords of ancient memory and the modern strands of the earth''s
indivisibility, the pathology of provincialism, feudal backwardness, glaring inequality and bleeding communalism, the promotion of tourism, of giving
and taking know-how, of studying abroad, and inviting scholars from afar-these and other realistic considerations gave tongue to those hallowed
human rights fortified by the impregnable provisions of Part III. Swami Vivekananda, that saintly revolutionary who spanned East and West,
exhorted, dwelling on the nation''s fall of the last century :
My idea as to the key-note of our national downfall is that we do not mix with other nations--that is the one and sole cause. We never had the
opportunity to compare notes. We were Kupa-Mandukas (frogs in a well).
x x x x
One of the great causes of India''s misery and downfall has been that she narrowed herself, went into her shell, as the oyster does, and refused to
give her jewels and her treasures to the other races of mankind, refused to give the life giving truth to thirsting nations outside the Aryan fold. That
has been the one great cause, that we did not go out, that we did not compare notes with other nations-that has been the one great cause of our
downfall, and every one of you knows that that little stir, the little life you see in India, begins from the day when Raja Rammohan Roy broke
through the walls of this exclusiveness. Since that day, history in India has taken another turn and now it is growing with accelerated motion. If we
have had little rivulets in the past, deluges are coming, and none can resist them. Therefore, we must go out, and the secret of life is to give and
take. Are we to take always, to sit at the feet of the westerners to learn everything, even religion ? We can learn mechanism from them. We can
learn many other things. But we have to teach them something.... Therefore we must go out, exchange our spirituality for anything they have to give
us; for the marvels of the region of spirit we will exchange the marvels of the region of matter.... There cannot be friendship without equality, and
there cannot be equality when one party is always the teacher and the other party sits always at his feet.... If you want to become equal with the
Englishman or the American, you will have to teach as well as to learn, and you have plenty yet to teach to the world for centuries to come.
112. From the point of view of comparative law too, the position is well established. For, one of the essential attributes of citizenship, says Prof.
Schwartz, is freedom of movement. The right of free movement is a vital element of personal liberty. The right of free movement includes the right
to travel abroad. So much is simple textbook teaching in Indian, as in Anglo-American law. Passport legality, affecting as it does, freedoms that are
''delicate and vulnerable, as well as supremely precious in our society'', cannot but excite judicial vigilance to obviate fragile dependency for
exercise of fundamental rights upon executive clemency. So important is this subject that the watershed between a police state and a government
by the people may partly turn on the prevailing passport policy. Conscious, though I am, that such prolix elaboration of environmental aspects is
otiose, the Emergency provisions of our Constitution, the extremes of rigour the nation has experienced (or may) and the proneness of Power to
stoop to conquer make necessitous the hammering home of vital values expressed in terse constitutional vocabulary.
113. Among the great guaranteed rights, life and liberty are the first among equals, carrying a universal connotation cardinal to a decent human
order and protected by constitutional armour. Truncate liberty in Article 21 traumatically and the several other freedoms fade out automatically.
Justice Douglas, that most distinguished and perhaps most travelled judge in the world, has in poetic prose and with imaginative realism projected
the functional essentiality of the right to travel as part of liberty. I may quote for emphasis, what is a woe bit repetitive :
The right to travel is a part of ''liberty'' of which the citizen cannot be deprived without due process of law under the fifth Amendment In Anglo
Saxon law that right was emerging at least as early as the Magna Carta Travel abroad, like travel within the country, may be necessary for a
livelihood. It may be as close to the heart of the individual as the choice of what he eats or wears or reads. Freedom of movement is basic in our
scheme of values.
(Kent v. Dulles : 357 US 116-2 L. 1958.Ed. 2d. 1204
Freedom of movement also has large social values. As Chafoe put it: ''Foreign correspondents on lectures on public affairs need first-hand
information. Scientists and scholars gain greatly from consultations with colleagues in other countries. Students equip themselves for more fruitful
careers in the United States by instruction in foreign universities. Then there are reasons chose to the core of personal life-marriage reuniting
families, spending hours with old friends. Finally travel abroad enables American citizens to understand that people like themselves live in Europe
and helps them to be well-informed on public issues. An American who has crossed the ocean is not obliged to form his opinions about our foreign
policy merely from what he is told by officials of our Government or by a few correspondents of American newspapers. Moreover, his views on
domestic questions are enriched by seeing how foreigners are trying to solve similar problems. In many different ways direct contact with other
countries contributes to sounder decisions at home....
Freedom to travel is, indeed, an important aspect of the citizen''s liberty.
(Kent v. Dulles)
Freedom of movement at home and abroad, is important for job and business opportunities-for cultural, political and social activities-for all the
commingling which gregarious man enjoys. Those with the right of free movement use it at times for mischievous purposes. But that is true of many
liberties we enjoy. We nevertheless place our faith in them and against restraint, knowing that the risk of abusing liberty so as to give right to
punishable conduct is part of the price we pay for this free society.
(Apthekar v. Secretary of State : 378 US 500-12 1924.L.Ed. 992.
114. Judge Wyzanski has said :
This travel does not differ from any other exercise of the manifold freedoms of expression... from the right to speak, to write, to use the mails, to
public, to assemble, to petition.
(Wyzanski, Freedom to Travel, Atlantic Montaly. Oct. 1952, p. 66 at 68).
115. The American Courts have, in a sense, blazed the constitutional trail on that facet of liberty which relates to untrammelled travel. Kent,
Apthekar and Zemel are the landmark cases and American jurisprudence today holds as a fundamental part of liberty (V Amendment) that a
citizen has freedom to move across the frontiers without passport restrictions subject, of course, to well-defined necessitous exceptions. Basically,
Blackstone is still current coin :
Personal liberty consists in the power of locomotion, of changing direction or moving one''s person to whatever place one''s own inclination may
desire.
116. To sum up, personal liberty makes for the worth of the human person. Travel makes liberty worthwhile. Life is a terrestrial opportunity for
unfolding personality, rising to higher states, moving to fresh woods and reaching out to reality which makes our earthly journey a true fulfilment-not
a tale told by an idiot full of sound and fury signifying nothing, but a fine frenzy rolling between heaven and earth. The spirit of Man is at the root of
Article 21. Absent liberty, other freedoms are frozen.
117. While the issue is legal and sounds in the constitutional, its appreciation gains in human depth given a planetary perspective and understanding
of the expanding range of travel between the ''inner space'' of Man and the ''outer space'' around Mother Earth.
118. To conclude this Chapter of the discussion on the concept of personal liberty, as a sweeping supplement to the specific treatment by brother
Bhagwati J., the Jurists'' Conference in Bangalore, concluded in 1969, made a sound statement of the Indian Law subject, of course, to savings
and exceptions carved out of the generality of that conclusion :
Freedom of movement of the individual within or in leaving his own country, in travelling to other countries and in entering his own country is a vital
human liberty, whether such movement is for the purpose of recreation, education, trade or employment, or to escape from an environment in
which his other liberties are suppressed or threatened. Moreover, in an inter-dependent world requiring for its future peace and progress an ever-
growing measure of international understanding, it is desirable to facilitate individual contacts between peoples and to remove all unjustifiable
restraints on their movement which may hamper such contacts.
119. So much for personal liberty and its travel facet. Now to ''procedure established by law'', the manacle clause in Article 21, first generally, and
next, with reference to A. K. Gopalan (supra) and after. Again, I observe relative brevity because I go the whole hog with brother Bhagwati, J.
120. If Article 21 includes the freedom of foreign travel, can it''s exercise be fettered or forbidden by procedure established by law ? Yes, indeed.
So, what is ''procedure'' ? What do we mean by ''established'' ? And What is law ? Anything, formal, legislatively processed, albeit absurd or
arbitrary ? Reverence for life and liberty must over power this reductio an abasurdem.'' Legal interpretation, in the last analysis, is value judgment.
The high seriousness of the subject matter-life and liberty-desiderates the need for law, not fiat. Law is law when it is legitimated by the conscience
and consent of the community generally. Not any capricious compthe but reasonable mode ordinarily regarded by the cream of society as dharma
or law, approximating broadly to other standard measures regulating criminal or like procedure in the country. Often, It is a legislative act, but it
must be functional, not fatuous.
121. This line of logic alone will make the two clauses of Article 21 concordant, the procedural machinery not destroying the substantive
fundamentally. The compulsion of constitutional humanism'' and the assumption of full faith in life and liberty cannot be so futile or fragmentary that
any transient legislative majority in tantrums against any minority, by three quick readings of, a bill with the requisite quorum; can prescribe any
unreasonable modality and thereby sterilise the grandiloquent mandate. ''Procedure established by law'', with its lethal potentiality, will reduce life
and liberty to a precarious plaything if we do- not ex necessitate import into those weighty words an adjectival rule of law, civilised in its. soul, fair
in its heart and fixing those imperatives of procedural protection absent which the processual tail will wag the substantive head. Can the sacred
essence of the human right to secure which the struggle for liberation, with ''do or die'' patriotism, was launched be sapped by formalistic and
phariscic prescriptions, regardless of essential standards ? An enacted apperition is a constitutional, illusion: Processual justice is writ patently on
Article 21. It'' is too grave to be circumvented by a black letter ritual processed through the legislature.
122. So I am convinced that to frustrate Article 21 by relying on any formal adjectival statute, however, filmsy or fantastic its provisions be, is to
rob what the Constitution treasures. Procedure which ideals with the modalities of regulating, restricting or even rejecting a fundamental right falling
within, Article 21 has to be fair, not foolish, carefully designed to effectuate, not to'' subvert, the substantive right itself. Thus understood,
''procedure'' must rule out anything arbitrary, freakish or bizarre. A valuable constitutional right can be canalised only by civilised processes. You
cannot claim that it is a legal procedure If the passport is granted or refused by taking loss, ordeal of fire of by other strange or mystical methods.
Nor is it, tenable if life is taken by a crude or summary process of enquiry. What is fundamental is life and liberty. What is procedural is the manner
of its exercise. This quality of fairness in the process is emphasised by the strong word ''established which means ''settled firmly'' not wantonly
whimsically. If it is rooted in the legal consciousness of the community it becomes ''established'' procedure. And ''Law'' leaves little doubt that it is
normae, regarded as just since law is the means and justice is the end.
123. Is there supportive judicial thought for this reasoning. We go back to the vintage words of the learned Judges in A. K. Gopalan (supra) and
zigzag through R. C. Cooper to S. N. Sarkar and discern attestation of this conclusion. And; the elaborate constitutional procedure in Article 22
itself fortifies the argument that ''life and liberty'' in Article 21 could not have been left to illusory legislatorial happenstance. Even as relevant
reasonableness informs Article 14 and 19, the component of fairness is implicit in Article 21. A close-up of the Gopalan case (supra) is necessitous
at this stage to underscore the quality of procedure relevant to personal liberty.
124. Procedural safeguards are the indispensable essence of liberty. In fact, the history of personal liberty is large the history of procedural
safeguards and right to a heating has a human-right ring. In India, because of poverty and illiteracy, the people are unable to protect and defend
their rights; observance of fundamental rights is not regarded as good politics and their transgression as had politics. I sometimes pensively reflect
that people''s militant awareness of rights and duties is a surer constitutional assurance of governmental respect and response than the sound and
fury of the ''question hour'' and the slow and unsure delivery of court writ: ''Community Consciousness and the Indian Constitution'' is a fascinating
subject of sociological relevance in many areas.
125. To sum up, ''procedure in Article 21 means fair, not formal procedure. ''Law'' is reasonable law, not any enacted piece. As Article 22
specifically spells out the procedural safeguards for preventive and punitive detention, a law providing for such detentions should conform to Article
22. It has been rightly pointed out that for other rights forming part of personal liberty, the procedural safeguards enshrined in Article 21 are
available. Otherwise, as the procedural safeguards contained in Article 22 will be available only in cases of preventive and punitive detention, the
right to life, more fundamental than any other forming part of personal liberty and paramount to the happiness, dignity and worth of the individual,
will not be entitled to any procedural safeguard save such as a legislature''s mood chooses. In Kochunni [A. I. R. 1960 S. C. 1080,1093] the
Court, doubting the correctness of the Gopalan decision on this aspect, said :
Had the question been res-integra, some of us would have been inclined to agree with the dissenting view expressed by Fazal Ali, J.
126. Gopalan does contain some luscent thought on ''procedure established by law''. Patanjali Sastri, J. approximated it to the prevalent norms of
criminal procedure regarded for a long time by Indo-Anglian criminal law as conscionable. The learned Judge observed :
On the other hand, the interpretation suggested by the Attorney General on behalf of the intervener that the expression means nothing more than
procedure prescribed by any law made by a competent legislature is hardly more acceptable. ''Established'', according to him, means prescribed,
and if Parliament or the Legislature of a State enacted a procedure, however novel and ineffective for affording the accused person a fair
opportunity of defending himself, it would be sufficient for depriving a person of his life of personal liberty.
(pp. 201-203)
The main difficulty I feel in accepting the construction suggested by the Attorney General is that it completely stultifies Article 13(2) and, indeed,
the very conception of a fundamental right could it then have been the intention of the framers of the Constitution that the most important
fundamental rights to life and personal liberty should be at the mercy of legislative majorities as, in effect, they would if ''established'' were to mean
merely prescribed'' ? In other words, as an American Judge said in a similar con text, does the constitutional prohibition in Article 13(3) amount to
no more than ''your shall not take away life or personal freedom unless you choose to take it away'', which is more verbiage It is said that Article
21 affords no protection against competent legislative action in the field of substantive criminal law, for there is no provision for judicial review, on
the ground of reasonableness or otherwise, of such laws, as in the case of the rights enumerated in Article 19. Even assuming it to be so the
construction of the learned Attorney General would have the effect of rendering wholly ineffective and illusory even the procedural protection
which the article was undoubtedly designed to afford.
(p. 202) (emphasis, added)
After giving the matter my most careful and anxious consideration, I have come to the conclusion that there are only two possible solutions of the
problem. In the first place, a satisfactory via media between the two extreme positions contended for on either side may be found by stressing the
word ''established'' which implies some degree of firmness, permanence and general acceptance, while it does not exclude origination by statute.
''Procedure established by'' may well be taken to mean what the Privy Council referred to in King. Emperor v. Bengori Lal Sharma as ''the
ordinary and well established criminal procedure'', that is to say, those settled usages and normal modes of proceeding sanctioned by the Criminal
Procedure Code which is the general law of Criminal procedure in the country.
(p. 205)
Fazal Ali, J. frowned on emasculating the procedural substantiality of Article 21 and read into it those essentials of natural justice which made
processual law humane : The learned Judge argued :
It seems to me that there is nothing revolutionary in the doctrine that the words ''procedure established by law'' must include the four principle set
out in Professor Willis'' book, which, as I have already stated, are different aspects of the same principle and which have no vagueness or
uncertainty about them. These principles, as the learned author points out and as the authorities show, are not absolutely rigid principles but are
adaptable to the circumstances of each case within certain limits. I have only to add, that it has not been seriously controverted that ''law'' means
certain definite rules of proceeding and not something which is a mere pretence for procedure.
(emphasis, added)
In short, fair adjectival law is the very life of the life-liberty fundamental right (Article 21), not ''autocratic supremacy of the legislature''. Mahajan J.
struck a concordant note :
Article 21 in my opinion, lays down substantive law as giving protection to life and liberty in as much as it says that they cannot be deprived except
according to the procedure established by law; in other words, it means that before a person can be deprived of his life or liberty as a condition
precedent there should exist some substantive law conferring authority for doing so and the law should further provide for a mode of procedure for
such deprivation. This article gives complete immunity against the exercise of despotic power by the executive It further gives immunity against
invalid laws which contravene the Constitution. It gives also further guarantee that in its true concept there should be some form of proceeding
before a person can be condemned either in respect of his life or his liberty. It negatives the idea of a fantastic, arbitrary and oppressive form of
proceedings.
(emphasis, added)
127. In sum, Fazal Ali, J. struck the chord which does accord with a just processual system where liberty is likely to be the victim. May be, the
learned Judge stretched it a little beyond the line but in essence his norms claim my concurrence.
128. In John v. Rees [1969] 2 All E. R. 274 the true rule, as implicit in any law, Is set down :
If {here is any doubt, the applicability of the principles will be given the benefit of doubt.
And Lord Denning, on the theme of liberty, observed in Schmidt v. Secretary of State [1969] 2 Ch. 149 :
Where a public officer has power to deprive a person of his liberty or his property, the general principle is that it is not to be done without hearing.
Human rights :
129. It is a mark of interpretative respect for the higher norms our founding fathers held dear in affecting the dearest rights of life and liberty so to
read Article 21 as to result in a human order lined with human justice. And running right through Articles 19 and 14 is present this principle of
reasonable procedure in different shades. A certain normative harmony among the articles is thus attained, and I hold Article 21 bears in its bosom
the construction of fair procedure legislatively sanctioned. No Passport Officer shall be mini-Caesar nor Minister incarnate Caesar in a system
where the rule of law reigns supreme.
130. My clear conclusion on Article 21 is that liberty of locomotion into alien territory cannot be unjustly forbidden by the Establishment and
passport legislation must take processual provisions which accord with fair norms, free from extraneous pressure and, by and large, complying with
natural justice. Unilateral arbitrariness, police dossiers, faceless affiants, behind-the-back materials, oblique motives and the inscrutable face of an
official sphinx do not fill the ''fairness'' bill-subject, of course, to- just exceptions and critical contexts. ''This minimum once abandoned, the Police
State slowly builds up which saps the finer substance of our constitutional jurisprudence. Not party but principle and policy are the key-stone of
our Republic.
131. Let us not forget that Article 21 clubs life with liberty and when we interpret the colour and content of ''procedure established by law'' we
must be alive to the deadly peril of life being deprived without minimal processual justice, legislative callousness despising ''hearing'' and fair
opportunities of defence. And this realization once sanctioned, its exercise will swell till the basic freedom is flooded out. Hark back to Article 10
of the Universal Declaration to realize that human rights have but a verbal hollow if the protective armour of audi alteram partem is deleted. When
such pleas are urged in the familiar name of pragmatism public interest or national security, courts are on trial and must prove that civil liberties are
not mere rhetorical material for lip service but the obligatory essence of our hard-won freedom. A Republic-if you Can Keep- It-is the caveat for
counsel and court. And Tom Paine, in his Dissertation on First Principles of Government, sounded the tossin :
He that would make; his own liberty secure must guard even his enemy from oppression; for if he violates this duty, he establishes a precedent that
will reach to himself.
Phoney freedom is not worth the word and this ruling, of ours is not confined to the petitioner but to the hungry job-seeker, nun and nurse, mason
and carpenter, welder and fitter and, above all, political dissenter. The last category, detested as unreasonable, defies the Establishment''s tendency
to enforce through conformity but is the resource of social change. ""The reasonable man"", says G. B. Shaw;
adapts himself to the word; the unreasonable one persists m trying to adapt the world to himself. Therefore, all progress depends on the
unreasonable man. (George Bernard Shaw in ''Maxims for Revolutionists'').
Passport'' peevishness is a suppressive possibility, and so the words of Justice Jackson (U.S. Supreme Court) may be apposite :
Freedom to differ is not limited to things that do not matter much. That would be a mere shadow of freedom. The test of its substance is the right to
differ as to things that touch the heart of the existing order.
(West Virginia State Board of Education v. Barnetto 319 US 624 (1943).
132. Under our constitutional order, the price of daring dissent shall not be passport forfeit.
133. The impugned legislation, Sections 5, 6 and 10 especially, must be tested even under Article 21 on canons of processual justice to the people
outlined above. Hearing is obligatory-meaningful hearing, flexible and realistic, according to circumstances, but not ritualistic and wooden. In
exceptional cases and emergency situations, interim measures may be taken, to avoid the mischief of the passportee becoming an escapee before
the hearing begins. ''Bolt the stables after the horse has been stolen'' is not a command of ''natural justice. But soon after the provisional seizure, a
reasonable hearing must follow, to minimise procedural prejudice. And when a prompt final order is made against the applicant or passport holder
the reasons must be disclosed to him almost invariably save in those dangerous cases where irreparable injury will ensue to the State. A
government which reveals in secrecy in the field of people''s liberty not only acts against democratic decency but busies itself with its own iburial.
That is the writing on the wall if history were teacher, memory our mentor and decline of liberty not our unwitting endeavour. ; Public power must
rarely hide its heart in an open society and system.
134. I now skip Article 14 since I agree fully with all that my learned brother Bhagwati J. has said. That article has a pervasive processual potency
and versatile quality, egalitarian in its soul and allergic to discriminatory diktats. Equality is the antithesis of arbitrariness and ex-cathedra ipse dixit is
the ally of demagogic authoritarianism. Only knight-errants of ''executive excesses''-if we may use a current cliche- can fall in love with the Dame of
despotism, legislative or administrative. If this Court gives in here it gives up the ghost. And so it that I insist on the dynamics of limitations on
fundamental freedoms as implying the rule of law; Be you ever so high, the law is above you.''
135. A minor pebble was thrown to produce a little ripple. It was feebly suggested that the right to travel abroad cannot be guaranteed by the
State because it has no extra-territorial jurisdiction in foreign lands. This is a naive misconception of the point pressed before us. Nobody contends
that India should interfere with other countries and their sovereignty to ensure free movement of Indians in those countries. What is meant is that the
Government of India should not prevent by any sanctions it has over its citizens from moving within any other country if that other country has no
objection to their travelling within its territory. It is difficult to understand how one can misunderstand the obvious.
136. A thorny problem debated recurrently at the bar, turning on Article 19, demands some juristic response although avoidance of overlap
persuades me to drop all other questions canvassed before us. The Gopalan (supra) verdict, with the cocooning of Article 22 into a self contained
code, has suffered supersession at the hands of R. C. Cooper(1) By way of aside, the fluctuating fortunes of fundamental rights, when the
proletarist and the proprietariat have asserted them in Court, partially provoke sociological research and hesitantly project the Cardozo thesis of
sub-conscious forces in judicial noesis when the cycloramic review starts from Gopalan, moves on to In re : Kerala Education Bill and then on to
All India Bank Employees Union, next to Sakal Newspapers, crowning in Cooper [1973] 3 S.C.R. 530 and followed by Bennet Coleman and
Shambhu Nath Sarkar v. State of West Bengal . Be that as it may, the law is now settled, as I apprehend it, that no article in Part III is an island
but part of a continent, and the conspectus of the whole part gives the directions and correction needed for interpretation of these basic provisions.
Man is not dissectible into separate limbs and, likewise, cardinal rights in an organic constitution, which make man human have a synthesis. The
proposition is indubitable that Article 21 does not, in a given situation, exclude Article 19 if both rights are breached.
137. We may switch to Article 19 very briefly and travel along another street for a while. Is freedom of extra-territorial travel to assure which is the
primary office of an Indian passport, a facet of the freedom of speech and expression, of profession or vocation under Article 19 ? My total
consensus with Shri Justice Bhagwati jettisons from this judgment the profusion of precedents and the mosaic of many points and confines me to
some fundamentals confusion on which, with all the clarity on details, may mar the conclusion. It is a salutary thought that the summit court should
not interpret constitutional rights enshrined in Part III to choke its life-breach or chill its elan vital by processes of legalism, overruling the enduring
values burning in the bosoms of those who won our Independence and drew up our founding document. We must also remember that when this
Court lays down the law, not ad hoc tunes but essential notes, not temporary tumult but transcendental truth, must guide the judicial process in
translating into authoritative notation the mood music of the Constitution.
138. While dealing with Art 19 vis a vis freedom to travel abroad, we have to remember one spinal indicator. True, high constitutional policy has
harmonised individual freedoms with holistic community good by inscribing exceptions to Article 19(1) in Article 19(2) to (6). Even so, what is
fundamental is the freedom, not the exception. More importantly, restraints are permissible only to the extent they have nexus with the approved
object. For instance, in a wide sense, ''the interests of the general public'' are served by a family planning programme but it may be constitutional
impertinence to insist that passports may be refused if sterilisation certificates were not produced. Likewise, it is in public interest to widen streets
in cities but monstrous to impound a passport because its holder has declined to demolish his house which projects'' into the street line. Sure, the
security of State is a paramount consideration but can Government, totalitarian fashion, equate Party with country and refuse travel document
because, while abroad, he may criticise the conflicting politics of the Party-in-power or the planning economics of the government of the day? Is it
conceivable that an Indian will forfeit his right to go abroad because his flowing side-burns or sartorial vagaries offend a high-placed authority''s
sense of decency ? The point is that liberty can be curtailed only if the grounds listed in the saving sub-articles are directly, specifically, substantially
and imminently attracted so that the basic right may not be stultified. Restraints are necessary and validly made by statute, but to paint with an
over-broad brush a power to blanket-ban travel abroad is to sweep overly and invade illicitly. ''The law of fear'' cannot reign where the
proportionate danger is containable. It is a balancing process, not over-weighted one way or the other. Even so, the perspective is firm and fair.
Courts must not interfere where the order is not perverse, unreasonable, mala fide or supported by no material. Under our system, court writs
cannot run government, for, then, judicial review may tend to be a judicial coup. But ''lawless'' law and executive excess must be halted by judge-
gower lest the Constitution be subverted by branches deriving credentials from the Constitution. An imperative guideline by which the Court will
test the soundness of legislative and executive constraint is, in the language of V. C. Row [1952]S.C.R.597 this :
The reasonableness of a restriction depends upon; the values of life in a society, the circumstances obtaining at a particular point of time when the
restriction is imposed, the degree and the urgency of the evil sought to be controlled and similar others.
139. What characterises the existence and eclipse of the right of exit? ''Breathes there the man with soul so dead'' who, if he leaves, will not return
to his own ''native land'' ? Then, why restrict ? The question, presented so simplistically, may still have overtones of security sensitivity and
sovereignty complexity and other internal and external factors, and that is why the case which we are deciding has spread the canvas wide. I must
express a pensive reflection, sparked off by submissions at the bar, that, regardless of the ''civil liberty'' credentials or otherwise of a particular
government and mindless of the finer phraseology of a restrictive legislation, eternal vigilance by the superior judiciary and the enlightened activists
who are the catalysts of the community, is the perpetual price of the preservation of every freedom we cherish. For, if unchecked, ''the greater the
power, the more dangerous the abuse.'' To deny freedom of travel or exit to one untenably is to deny it to any or many likewise, and the right to
say ''Aye'' or ''nay'' to any potential traveller should, therefore, not rest with the minions or masters of government without being gently and benignly
censored by constitutionally sanctioned legislative norms if the reality of liberty is not be drowned in the hysteria of the hour or the hubris of power.
It is never trite to repeat that where laws end, tyranny begins'', and law becomes un-law even if it is legitimated by three legislative readings and
one assent, if it is, not in accord with constitutional provisions, beyond abridgement by the two branches of government. In the context of scray
expressions like ''security'' ''public order'', ''public interest'' and ''friendly foreign relations'', we must warn ourselves that not verbal labels but real
values are the governing considerations in the exploration and adjudication of constitutional prescriptions and proscriptions. Governments come,
and go, but the fundamental rights of the people cannot be subject to the wishful value-sets of political regimes of the passing day.
140. The learned Attorney General argued that the right to travel abroad was no part of Article 19(1)(a), (b), (c), (f) or (g) and so to taboo travel
even unreasonably does not touch Article 19. As a component thereof, as also by way of separate submission, it was urged that the direct effect of
the passport law (and refusal thereunder) was not a blow on freedom of speech, of association or of profession and, therefore, it could not be
struck down even if it overflowed Article 19(2), (4) and (6). This presentation poses the issue, ''What is the profile of -our free system ?'' Is
freedom of speech integrally interwoven with locomotion ? Is freedom of profession done to death if a professional, by passport refusal without
reference to Article 19(f), is inhibited from taking up a job offered abroad? Is freedom of association such a hot-house plant that membership of an
international professional or political organisation can be cut off on executive-legislative ipse dixit without obedience to Article 19(4) ? This
renophatic touch has not been attested by the Constitution and is not discernible in the psyche. An anti-international pathology shall not afflict our
National Charter. A Human Tomorrow oh Mother Earth is our cosmic constitutional perspective (See Article 51).
141. To my mind, locomotion is, in some situation, necessarily involved in the exercise of the specified fundamental rights as an associated or
integrated right Travel, simiplicter, is peripheral to and not necessarily fundamental in Article 19. Arguendo, free speech is feasible without
movement beyond the country, although soilequies and solo songs are not the vogue in this ancient land of silent saints and pyrating gurus, bhajans
and festivals. Again, travel may ordinarily be ''action'' and only incidentally ''expression'', to borrow the Zemel diction.
142. Movement within the territory of India is not tampered with by the impugned order, but that is not all. For, if our notions are en current, it is
common place that the world-the family of, nations- vibrates, and men-masses of man-move and ''jet'' abroad and abroad, even in Concorde, on a
scale unknown to history. Even thoughts, ideologies and habits travel beyond. Tourists crowd out airline services; job-seekers rush to passport
offices; lecture tours, cultural exchanges, trans-national evangelical meets, scientific and scholarly studies and workshops and seminars escalate,
and international associations abound-all for the good of world peace and human progress, save where are involved high risks to sovereignty,
national security and other substantial considerations which Constitutions and Courts have readily recognised. Our free system is not so brittle or
timorous as to be scared into tabooing citizens'' trips abroad, except conducted tours or approved visits sanctioned by the Central Executive and
indifferent to Article 19. Again, the core question arises Is movement abroad so much a crucial part of free speech, free practice of profession and
the like that denial of the first is a violation of the rest?
143. I admit that merely because speaking mostly involves some movement, therefore, ''free speech anywhere is dead if free movement
everywhere is denied'', does not follow. The Constitutional lines must be so drawn that the constellation of fundamental rights does not expose the
peace, security and tranquillity of the community to high risk. We cannot over-stretch free'' speech to make it an inextricable component of travel.
144. Thomas Emerson has summed the American Law which rings a bell even in the Indian system :
The values and functions of the freedom of expression in a democratic polity are obvious. Freedom of expression is essentially as a means of
assuring individual self-fulfilment. The proper end of man is the realisation of his character and potentialities as a human being. For the achievement
of this self-realisation the mind must be free.
Again
Freedom of expression is an essential process for advancing knowledge and discovering truth. So also for participation in decision-making in a
democratic society. Indeed free expression furthers stability in the community by reasoning together instead of battling against each other. Such
being the value and function of free speech, what are the dynamics of limitation which will fit these values and functions without retarding social
goals or injuring social interest ? It is in this background that we have to view the problem of passports and the law woven around it. There are two
ways of looking at the question....as a facet of liberty and as an ancient of expression."" Thomas Emerson comments on passports from these dual
angles :
Travel abroad should probably be classified as ''action'' rather than ""expression"". In commonsense terms travel is more physical movement than
communication of ideas. It is true that travel abroad is frequently instrumental to expression, as when it is undertaken by a reporter to gather news,
a scholar to lecture, a student to obtain information or simply an ordinary citizen in order to expand his understanding of the world. Nevertheless,
there are so many other aspects to travel abroad on functionally it requires such different types of regulation that, at last as the general proposition,
it would have to be considered ""action"". As action, it is a ''liberty'' protected by the due process clause of the Fifth and Fourteenth Amendments.
The first amendment is still relevant in two ways : (1) There are sufficient elements of expression in travel, abroad so that the umbrella effect of the
first Amendment comes into play, thereby requiring the courts to apply due process and other constitutional doctrines with special care; (2)
conditions imposed on travel abroad based on conduct classified as expression impair freedom of expression and hence raise direct first
Amendment questions.
Travel is more than speech : it is speech bridged with conduct, in the words of Justice Douglas :
Restrictions on the right to travel in times of peace should be so particularized that at First Amendment right is not precluded unless some clear
countervailing national interest stands in the way of its assertion.
145. I do not take this as wholly valid in our Part III scheme but refer to it as kindred reasoning.
146. The delicate, yet difficult, phase of the controversy arrives where free speech and free practice of profession are inextricably interwoven with
travel abroad. The Passport Act, in terms, does not inhibit expression and only regulates action-to borrow the phraseology of Chief Justice Warren
in Zemel. But we have to view the proximate and real conservance of thwarting trans-national travel through the power of the State exercised u/s 3
of the Passport Act read with Sections 5, 6 and 10. If a right is not in express terms fundamental within the meaning of Part III, does it escape
Article 13, read with the trammels of Article 19, even if the immediate impact, the substantial effect, the proximate import or the necessary result is
prevention of free speech or practice of one''s profession ? The answer is that associated rights, totally integrated, must enjoy the same immunity.
Not otherwise.
147. Three sets of cases may be thought of. Firstly, where the legislative provision or executive order expressly forbids exercise in foreign lands of
the fundamental right while granting passport. Secondly, there may be cases where even if the order is innocent on its face, the refusal of
permission to go to a foreign country may, with certainty and immediacy, spell denial of free speech and professional practice or business. Thirdly,
the fundamental right may itself enwomb locomotion regardless of national frontiers. The second and third often are blurred in their edges and may
overlap.
148. The first class may be illustrated. If the passport authority specifically conditions the permission with a direction not to address meetings
abroad or not to be a journalist or professor in a foreign country, the order violate Article 19(1)(a) or (f) and stands voided unless Article 19(2)
and (6) are complied with. The second category may be exemplified and examined after the third which is of less frequent occurrence. If a person
is an international pilot, astronaut, Judge of the International Court of Justice, Secretary of the World Peace Council, President of a body of like
nature, the particular profession not only calls for its practice travelling outside Indian territory but its core itself is international travel. In such an
area, no right of exit, no practice of profession or vocation. Similarly, a cricketer or tennis player recruited on a world tour. Free speech may
similarly be hit by restriction on a campaigner for liberation of colonial peoples or against genocide before the United Nations Organisation. Refusal
in such cases is hit on the head by negation of a national passport and can be rescued only by compliance with the relevant saving provisions in
Article 19(2), (4) or (6).
149. So far is plain sailing, as I see it. But the navigation into the penumbral zone of the second category is not easy.
150. Supposing a lawyer or doctor, expert or exporter, missionary or guru, has to visit a foreign country professionally or on a speaking
assignment. He is effectively disabled from discharging his pursuit if passport is refused. There the direct effect, the necessary consequence, the
immediate impact of the embargo on, grant of passport (or its subsequent impounding or revocation) is the infringement of the right to expression
or profession. Such infraction is unconstitutional unless the relevant part of Art; 19(2) to (6) is complied with. In dealing with fundamental freedom
substantial justification alone will bring the law under the exceptions. National security, sovereignty, public order and public interest must be of such
a high degree as to offer a great threat. These concepts should not be devalued to suit the hyper-sensitivity of the executive or minimal threats to
the State. Our nation is not so pusillanimous or precarious as to fall or founder if some miscreants pelt stones at its fair face from foreign countries.
The dogs may bark, but the caravan will pass. And the danger to a party in power is not the same as rocking the security or sovereignty of the
State. Sometimes, a petulant government which forces silence may act unconstitutionally to forbid criticism from far, even if necessary for the good
of the State. The perspective of free criticism with its limits for free people everywhere, all true patriots will concur, is eloquently spelt out by Sir
Winston Churchill on the historic censure motion in the Commons as Britain was reeling under defeat at the hands of Hitlerite hordes :
This long debate has now reached its final stage. What a remarkable example it, has been of the unbridled freedom of our Parliamentary institutions
in time of war Everything that could be thought of or raked up has been used to weaken confidence in the Government, has been used to prove
that Ministers are incompetent and to weaken their confidence in themselves, to make the Army distrust the backing it is : getting from the civil
power, to make workmen lose confidence in the weapons they are striving so hard to make, to present the Government as a set of non-entities
over- whom the Prime Minister towers, and then to undermine him in his own heart, and, if possible, before the eyes of the nation. Alt this poured
out by cable and radio to all parts of the world, to the distress of all our friends and to the delight of all our foes. I am in favour of this freedom,
which no other country would use, or dare to use, in times of mortal peril such as those through which we are passing.
I wholly agree that spies, traitors, smugglers, saboteurs of the health, wealth and survival or sovereignty of the nation, shall not be passported into
hostile soil to work their vicious plan fruitfully. But when applying the Passports Act, over-breadth, hyper-anxiety, regimentation complex, and
political mistrust shall not sub-consciously exaggerate, into morbid or neurotic refusal or unlimited impounding or final revocation of passport, facts
which, objectively assessed, may prove tremendous trifles. That is why the provisions have to be read down into constitutionality, tailored to fit the
reasonableness test and humanised by natural justice. The Act) will survive but the order shall perish for reasons so fully set out by Shri Justice
Bhagwati. And, on this construction, the conscience of the Constitution triumphs over vagarious governmental orders. And, indeed, the learned
Attorney General (and the Additional Solicitor General who appeared with him), with characteristic and commendable grace and perceptive and
progressive Tealism, agreed to the happy resolution of the present dispute in the manner set out in my learned brother''s judgment.
151. A concluding caveat validating my detour. Our country, with all its hopes, all its tears and all its fears, must never forget that freedom is
recreated year by year, that freedom is as freedom does'', that we have gained a republic ''if we can keep it'' and that the water-shed between a
police state and a people''s raj is located partly through its passport policy. Today, a poor man in this poor country despaire of getting a passport
because of invariable police enquiry, insistence on property requirement and other avoidable procedural obstacles. And if a system of secret
informers, police dossiers, faceless whisperers and political tale-bearers conceptualised and institutionalised in public interest,'' comes to stay, civil
liberty is legisidally constitutionalised- a consumption constantly to be resisted. The merits of a particular case apart, the policing of a people''s right
of exit or entry is fraught with peril to liberty unless policy; is precise, operationally respectful of recognised values and harassment proof. Bertrand
Russel has called attention to a syndrome the Administration will do well to note :
We are all of us a mixture of good and bad impulses that prevail in an excited crowd. There is in most men an impulse to persecute whatever is felt
to be ''different''. There is also a haired, of any claim to superiority, which makes the stupid many hostile to the intelligent few. A motive such as
fear of communism affords what seems a decent moral excuse for a combination of the heard against everything in any way exceptional. This is a
recurrent phenomenon in human history. Wherever it occurs, its results are horrible.
(Foreword by Bertrand Russel to Freedom is as Freedom Does-Civil Liberties Today-by Corliss Lament. New York, 1956)
While interpreting and implementing the words of Article 14, 19 and 21, we may keep J. B. Preistley''s caution :
We do not imagine that we are the victims of plots, that bad men are doing all this. It is the machinery of power that is getting out of sane control.
Lost in its elaboration, even some men of goodwill begin to forget the essential humanity this machinery should be serving. They are now so busy
testing, analysing, and reporting on bath water that they cannot remember having thrown the baby out of the window.
(Introduction by H. H. Wilson, Associate Professor of t Political Science, Princeton University to Freedom is as Freedom Does by Corliss
Lament, ibid p. xxi.)
I have divagated a great deal into travel constitutionality in the setting of the story of the human journey, even though such a diffusion is partly
beyond the strict needs of this case. But judicial travelling, like other travelling, is almost like ''talking with men of other centuries and countries.''
152. I agree with Sri Justice Bhagwati, notwithstanding this supplementary.
P.S. Kailasam, J.
153. This petition is filed by Mrs. Maneka Gandhi under Article 32 of the Constitution of India against the Union of India and the Regional
Passport Officer for a writ of certiorari for calling for the records of the case including in particular the order dated July 2, 1977 made by the Union
of India u/s 10(3)(c) of the Passports Act, Act 15 of 1967, impounding the passport of the petitioner and for quashing the said order.
154. The petitioner received a letter dated July 2, 1977 on July 4, 1977 informing her that it had been decided by the Government of India to
impound her passport. The letter read as follows :
You may recall that a passport No. K-869668 was issued to you by this office on 1-6-76. It has been decided by the Government of India to
impound your above passport u/s 10(3)(c) of the Passport Act, 1967 in public interest.
You are hereby required to surrender your passport K-869668 to this office within seven days from the date of the receipt of this letter.
On July 5, 1977 the petitioner addressed a letter to the second respondent, Regional Transport Officer, requesting him to furnish her a copy of the
statement of the reasons for making the impugned order. On July 7, 1977 the petitioner received the following communication from the Ministry of
External Affairs :
The Government has decided to impound your passport in the interest of general public u/s 10(3)(c) of the Passport Act, 1967. It has further been
decided by the Government in the interest of general public not to furnish you a copy of statement of reasons for making such orders as provided
for u/s 10(5) of the Passports Act, 1967.
155. The petitioner submitted that the order is without jurisdiction and not ''in the interests of general public'' The validity of the order was
challenged on various grounds. It was submitted that there was contravention of Article 14 of the Constitution, that principles of natural justice
were violated; that no opportunity of hearing as implied in Section 10(3) of the Act was given and that the with-holding of the reasons for the order
u/s 10(5) is not justified in law. On July 8, 1977 the petitioner prayed for an exparte ad interim order staying the operation of the order of the
respondents dated July 2, 1977 and for making the order of stay absolute after hearing the respondents. On behalf of the Union of India, Shri N.
K. Ghose, I.F.S., Director (P.V.) Ministry of External Affairs, filed a counter affidavit. It was stated in the counter affidavit that on May 11, 1977,
the Minister of External Affairs approved the impounding of the passport of 11 persons and on May 19, 1977 an order was passed by the
Minister impounding the passports of 8 persons out of 11 persons that on July 1, 1977 the authorities concerned informed the Ministry of External
Affairs that the petitioner and her husband had arrived at Bombay on the after-noon of July 1, 1977 and that information had been received that
there was likelihood of the petitioner leaving the country. The authorities contacted the Ministry of External Affairs and Minister after going through
the relevant papers approved the impounding of the passport of the petitioner on the evening of July 1, 1977 in the interests of general public u/s
10(3)(c) of the Passports Act, 1967. On July 2,. 1977 Regional Transport Officer on instructions from the Government of India informed the
petitioner about the Central Government''s decision to impound her passport in public interest and requested her to surrender her passport. In the
counter affidavit various allegations, made in the petition were denied and it was stated that the order was perfectly justified and that the petition is
without merits and should be dismissed. The rejoinder affidavit was filed by the petitioner on July 16, 1977.
156. An application Civil Misc. Petition No. 6210 of 1977 was filed by the petitioner for leave to urge additional grounds in support of the writ
petition and a counter to this application was filed on behalf of the Ministry of External Affairs on August 18, 1977.
157. A petition by Adil Shahryar was filed seeking permission to intervene in the writ petition and it was ordered by this Court. During the hearing
of the writ petition, Government produced the order disclosing the reasons for impounding the passport. The reasons given are that it was
apprehended that the petitioner was attempting or was likely to attempt to leave the country and thereby hamper the functioning of the
Commissions of Inquiry. According to the Government, the petitioner being the wife of Shri Sanjay Gandhi, there was likelihood of the petitioner
being questioned regarding some aspects of the Commission. In the counter affidavit it was further alleged that there was good deal of evidence
abroad and it would be unrealistic to over-look the possibility of tampering with it or making it unavailable to the Commission which can be done
more easily and effectively when an interested person is abroad. So far as this allegation was concerned as it was not taken into account in passing
the order it was given up during the hearing of the writ petition. The only ground on which the petitioner''s passport was impounding was that she
was likely to be examined by the Commission of Inquiry and her presence was necessary in India.
158. Several questions of law were raised. It was submitted that the petitioner was a journalist by profession and that she intended to proceed to
West Germany in connection with her profession duties, as a journalist and that by denying her the passport not only was her right to travel abroad
denied but her fundamental rights guaranteed under Article 19(1) were infringed. The contention was that before an order passed under Article 21
of the Constitution could be valid, it should not only satisfy the requirements of that article, namely that the order should be according to the
procedure established by law, but also should not in any way infringe on her fundamental rights guaranteed under Article 19(1). In other words, the
submission was that the right to personal liberty cannot be deprived without satisfying the requirements of not only Article 21, but also Article 19.
In addition the provisions of Section 10(3)(c) were challenged as being ultra vires of the powers of the legislature and that in any event the order
vitiated by the petitioner not having been given an opportunity of being heard before the impugned order was passed. It was contended that the
fundamental rights guaranteed under Article 19(1) particularly the right of freedom of speech and the right to practise profession was available to
Indian citizens not only within the territory of India but also beyond the Indian territory and by preventing the petitioner from travelling abroad her
right to freedom of speech and right to practise profession outside the country were also infringed. The plea is that the fundamental rights
guaranteed under Article 19 are available not only within territory of India but outside the territory of India as well.
159. The question that arises for consideration is whether the Fundamental Rights conferred under Part III and particularly the rights conferred
under Article 19 are available beyond the territory of India. The rights conferred under Article 19(1)(a), (b), (c), (f) and (g) are
(a) to freedom of speech and expression;
(b) to assemble peacebly and without arms;
(c) to form associations or unions;
X X X X
(f) to acquire, hold and dispose of property; and
(g) to practise any profession, or to carry on any occupation, trade or business;
The rights conferred under Article 19(1)(d) and (e) being limited in its operation to the territory of India the question of their extraterritorial
application does not arise.
160. In order to decide this question, I may consider the various provisions of the Constitution, which throw some light on this point. The preamble
to the Constitution provides that the people of India have solemnly resolved to constitute India into a Sovereign Socialist Secular Democrative
Republic and to secure to all its citizens :
Justice, social, economic and political;
Liberty of thought, expression, belief faith and worship;
Equality of status and of opportunity;
and to promote among them all.
161. Fraternity assuring the dignity of the individual and the unity of the nation.
By the article, India is constituted as a Democratic republic and its citizens secured certain rights. While a reading of the article would indicate that
the articles are applicable within the territory of India, the question arises whether they are available beyond the territorial limits of India. -
162. Article 12 of the Constitution defines ""the State"" as including the Government and Parliament of India and the Government and the Legislature
of each of the States and all local or other authorities within the territory of India or under the control of the Government of India. Article 13
provides that laws that are inconsistent with or in derogation of Fundamental Rights are to that extent void. Article 13(1) provides that all laws in
force in the territory of India immediately before the commencement of this Constitution, in so far as they are inconsistent with the provisions of
Part III shall, to the extent of such inconsistency, be void. What are the laws in force in the territory of India immediately before the
commencement of the Constitution that are referred to in the Article will have to be looked into. Before that Article 13(2) may be noticed which
provides that the State shall not make any law which takes away or abridges the rights conferred by Part III, and any law made in contravention of
this clause shall, to the extent of the contravention, be void. The word ""law"" in the Article is defined as :
(a) ""law"" includes any Ordinance, order, bye-law, rule, regulation, notification, custom or usage having in the territory of India the force of law; and
(b) ""laws in force"" includes laws passed or made by a Legislature or other competent authority in the territory of India before the commencement
of this Constitution and not previously repealed, notwithstanding that any such law or any part thereof may not be then in operation either at all or
in particular areas.
While the applicability of the custom and usage is restricted to the territory of India ""law"" may have an extra-territorial application.
163. In distributing the legislative powers between the Union and the States Article 248 provides that Parliament may make laws for the whole or
any part of the territory of India and the Legislature of a State may make laws for the whole or any part of the State. Article 245(2) provides that
no law made by parliament shall be deemed to be invalid on the ground that it would have extra-territorial operation. This article makes it clear that
a State law cannot have any extra-territorial operation while that of the parliament can have. The Parliament has undoubted power to enact law
having extra-territorial application. In England Section 3 of the Statute of Westminster, 1931 (22 Geo. V.C.4) provides :
It is hereby declared and enacted that the Parliament of a Dominion has full power to make laws having extra territorial operation.
But in determining whether the provisions of a Constitution or a statute have extra-territorial application certain principles are laid down. Maxwell
on The Interpretation of Statutes, Twelfth Edition, at p. 169, while dealing with the territorial application of British legislation has stated :
It has been said by the Judicial Committee of the Privy Council that : ''An Act of the Imperial Parliament today, unless it provides otherwise,
applies to the whole of the United Kingdom and to nothing outside the United Kingdom : not even to the Channel Islands or the Isle of Man, let
alone to a remote overseas colony of possession''.
Lord Denning M. R. has said that the general rule is ""that an Act of Parliament only applies to transactions within the United Kingdom and not to
transactions outside."" These two extracts are from two decisions (1) Att. Gen. for Alberta v. Haggard Assets, Ltd., (1953) A.C. 420 and C.E.B.
Draper & Son, Ltd. v. Edward Turner & Son. Ltd. (1964) 3 All.148 Maxwell comments on the above passages thus ""These statements, however,
perhaps oversimplify the position."" The decisions cited will be referred to in due course.
164. Craies on Statute Law (Sixth Ed.) at p. 447 states that "" an Act of the legislature will bind the subjects of this realm, both within the kingdom
and without, if such is its intention. But whether any particular Act of parliament purports to bind British subjects abroad will always depend upon
the intention of the legislature which must be gathered from the language of the Act in question."" Dicey in his Introduction to the Study of the Law
of the Constitution (1964 Ed.) at page line states the position thus : ""Parliament normally restricts the operation of legislation to its own territories,
British ships wherever they may be being included in the ambit of territory.-Parliament does on occasions, however, pass legislation controlling the
activities of its own citizen when they are abroad."" Salmond in his book on Jurisprudence (Twelfth Ed.) distinguishes between the territorial
enforcement of law and the territoriality of law itself. At p. 11 the author states : ""Since territoriality is not a logically necessary part of the idea of
law, a system of law is readily conceivable, the application of which is limited and determined not by reference to territorial considerations, but by
reference to the personal qualifications of the individuals over whom jurisdiction is exercised."" According to the text-books above referred to, the
position is that a law is normally applicable within the territory, but can be made applicable to its citizens wherever they may be. Whether such
extra-territorial applicability is intended or not will have to be looked for in the legislation.
165. I will now refer to the decisions of courts on this subject.
166. In Niboyet v. Niboyet 48 L. J. P. 1 at p. 10 the Court of Appeal stated: ""It is true that the words of the statute are general, but general words
in a statute have never, so far as I am aware, been interpreted so as to extend the action of the statute beyond the territorial authority of the
Legislature. All criminal statutes are in their terms general; but they apply only to offences committed within the territory or by British subjects.
When the Legislature intends the statute to apply beyond the ordinary territorial authority of the country, it so states expressly in the statute as in the
Merchant Shipping Acts, and in some of the Admiralty Acts."" In the Queen v. Jameson and Ors. [1896] 2 Q. B.425 , the Chief Justice Lord
Russet stated the position thus : ""It may be said generally that the area with in which a statute is to operate, and the persons against whom it is to
operate, are to be gathered from the language and purview of the particular statute. In Cooke v. The Charles A. Vogeler Company [1901] A. C.
102 , the House of Lords in dealing with the jurisdiction of the Court of Bankruptcy observed that ""English legislation is primarily territorial, and it is
no departure from that principle to say that a foreigner coming to this country and trading here, and here committing an act of bankruptcy, is
subject to our laws and to all the incidents which those laws enact in such a case; while he is here, while he is trading, even if not actually domiciled,
he is liable to be made a bankrupt like a native citizen. It is limited in its terms to England; and I think it would be impossible to suppose that if the
Legislature had intended so broad a jurisdiction as is contended for here, it would not have conferred it by express enactment."" In Tomalin v. S.
Pearson & Son, Limited [1909] 2 K. B. 61 the Court of appeal dealing with the application of the Workmen''s Compensation Act, 1906, quoted
with approval a passage from Maxwell on Interpretation of Statutes at p. 213 wherein it was stated: ""In the absence of an intention clearly
expressed or to be inferred from its language, or from the object or subject-matter or history of the enactment, the presumption is that Parliament
does not design its statutes to operate beyond the territorial limits of the United Kingdom"". The law that is applicable in the United Kingdom is
fairly summed up in the above passage. The presumption is that the statute is not intended to operate beyond the territorial limits unless a contrary
intention is expressed or could be inferred from its language. The decision of the Privy Council in Att.-Gen. for Alberta v. Huggard Assets, Ltd.
[1953] A. C. 420, has already been referred to as a quotation from Maxwell''s Interpretation of Statutes. The Privy Council in that case held that
An Act of the Imperial Parliament today unless it provides otherwise, applies to the whole of the United Kingdom and to nothing outside the
United Kingdom: not even to the Channel Islands or the Isle of Man, let alone to a remote overseas colony or possession."" The Court of Appeal in
a later decision reported in (1964) 3 All.148 (C.E.B. Draper & Son, Ltd. v. Edward Turner & Son, Ltd.) approved of the proposition laid down
in Att. Gen. for Alberta v. Huggard Assets, Ltd., observing ""Prima facie an Act of the United Kingdom Parliament, unless it provides otherwise,
applies to the whole of the United Kingdom and to nothing outside the United Kingdom"".
167. The cases decided by the Federal Court and the Supreme Court of India may be taken note of. Dealing with the extra-territorial application
of the provisions of the income tax Act, the Federal Court in Governor--General in Council v. Raleigh Investment Co. Ltd. AIR 1944 51 (Federal
Court) after finding that there was no territorial operation of the Act observed that if there was any extra territorial operation it is within the
legislative powers given to the Indian Legislature by the Constitution Act. After discussing the ease-law on the subject at p. 61 regarding the
making of laws for the whole or any part of British India on topics in Lists I and III of Sch. 7 and holding that the Federal Legislature''s powers for
extra-territorial legislation is not limited to the cases specified in Clauses (a) to (e) of Sub-section (2) of Section 99 of the Government of India
Act, 1935, concluded by stating that the extent, if any, of extra-territorial operation which is to be found in the impugned provisions is within the
legislative powers given to the Indian Legislature by the Constitution Act. Again in Wallace Brothers & Co. Ltd. v. Commissioner of Income-lax,
Bombay, Sind and Baluchistan [1945] F.C.R. 65, the Federal Court held that there was no element of extra-territoriality in the impugned
provisions of the Indian income tax Act, and even if the provisions were in any measure extraterritorial in their effect, that was not a ground for
holding them to be ultra vires the Indian Legislature.. In Mohammad Mohy-ud-din v. The King Emperor [1946] F.C.R. 94, the Federal Court was
considering the validity of the Indian Army Act, 1911. In this case a person who was not a British subject but had accepted a commission in the
Indian Army was arraigned before a court martial for trial for offences alleged to have been committed by him outside British India. It was held that
Section 41 of the Indian Army Act, 1911, conferred jurisdiction on the court-martial to try non-British subjects for offences committed by them
beyond British India. On a construction of Section 43 of the Act the Court held that the court-martial has powers ""over all the native officers and
soldiers in the said military service to whatever Presidency such officers and soldiers may belong or wheresoever they may be serving."" Repelling
the contention that there was a presumption against construing even general words in an Act of Parliament as intended to have extra-territorial
effect or authorising extra-territorial legislation the Court observed: ""The passages relied on in this connection from Maxwell''s Interpretation of
Statutes do not go the length necessary for the appellant''s case. It is true that every statute is to be interpreted so far as its language admits, as not
to be inconsistent with the comity of nations or with the established rules of International Law. Whatever may be the rule of International Law as
regards the ordinary citizen, we have not been referred to any rule of International Law or principle of the comity of nations which is inconsistent
with a State exercising disciplinary control over its own armed forces, when those forces are operating outside its territorial limits"". The law as laid
down by the Courts may now be summarised. Parliament normally restricts the operation of the legislation to its own territories. Parliament may
pass legislation controlling the activities of the citizens abroad. An intention to have extra territorial operation should be expressed or necessarily
implied from the language of the Statute. The Statute should be so interpreted as not to be inconsistent with the comity of nations or with the
established rules of international law.
168. It is now necessary to examine the various articles of Part III of the Constitution to find out whether any intention is expressed to make any of
the fights available extra-territorially. The application of Article 14 is expressly limited to the territory of India as it lays down that ""The State shall
not deny to any person equality before the law or the equal protection of the laws within the territory of India"". Article 15 relates to prohibition of
discrimination on grounds of religion, race, caste, sex or place of birth, and Article 16 deals with equality of opportunity in matters of public
employment. By their very nature the two Articles are confined to the territory of India. So also Articles 17 and 18 which deal with abolition of
untouchability and abolition of titles. Before dealing with Articles 19 and 21 with which we are now concerned the other articles may be referred to
in brief. Articles 20 and 22 can have only territorial application. Articles 23 and 24 which relate to right against exploitation and Articles. 25 to 28
which relate to freedom of conscience and free profession, practice and propagation of religion etc. prima facie are applicable only to the territory
of India. At any rate there is no intention in these Articles indicating extra-territorial application. So also Articles 29 and 30 which deal with cultural
and educational rights are applicable only within the territory of India. Article 31 does not expressly or impliedly have any extra territorial
application. In this background it will have to'' be examined whether any express or implied intention of extra-territorial applicability is discernible in
Articles 19 and 21.
169. Article 19(1)(a) declares the right to freedom of speech and expression. While it is possible that this right may have extra-territorial
application, it is not likely that the framers of the Constitution intended the right to assemble peaceably and without arms or to form associations or
unions, or to acquire, hold and dispose of property, or to practise any profession, or to carry on any occupation, trade or business, to have any
extra territorial application, for such rights could not be enforced by the State outside the Indian territory. The rights conferred under Article 19 are
Fundamental Rights and Articles 32 and 226 provide that these rights are guaranteed and can be enforced by the aggrieved person by approaching
the Supreme Court or the High Courts. Admittedly, the rights enumerated in Article 19(1)(a), (b), (c), (f) and (g) cannot be enforced by the State
and in the circumstances there is a presumption that the Constitution makers would have intended to guarantee any right which the State cannot
enforce and would have made a provision guaranteeing the rights and securing them by recourse to the Supreme Court and the High Courts.
170. The restriction of the right to move freely throughout the territory of India and the right to reside and stay in any part of the territory of India is
strongly relied upon as indicating that in the absence of such restrictions the. other rights are not confined to the territory of India. The provisions in
Article 19(1)(d) and (e) i.e. the right to move freely throughout the territory of India and to reside and settle in any part of the territory of India
have historical significance. In A. K. Gopalan vs. The State of Madras, Kania C.J., said that in the right ""to move freely throughout the territory of
India"" the emphasis was not on the free movement but on the right to move freely throughout the territory of India. The intention was to avoid any
restriction being placed by the States hampering free movement throughout the territory of India. It is a historical fact that there were rivalries
between the various States and the imposition of restraint on movement from State to State by some States was not beyond possibility. In the two
clauses 19(1)(d) and (e) the right ""to move freely throughout the territory of India"" and ""to reside and settle in any part of the territory of India"" the
territory of India"" is mentioned with the purpose of preventing the States from imposing any restraint. From the fact that the words ""territory of
India"" are found in these two clauses the contention that the other freedoms are not limited to the territory of India for their operation cannot be
accepted. In Virendra v. The State of Punjab and Another [1958]S.C.R.308, S. R. Das, C. J., who spoke on behalf of the Constitution Bench
stated : ""The point to be kept in view is that several rights of freedom guaranteed to the citizens by Article 19(1) are exercisable by them
throughout and in all parts of the territory of India"". The view that the rights under Article 19(1) is exercisable in the territory of India has not been
discussed. Far from Article 19(1) expressing any intention expressly or impliedly of extra territorial operation the context would indicate that its
application is intended to be only territorial. The right under Article 19(b) and (c) to assemble peaceably and without arms and to form associations
or unions could not have been intended to have any extraterritorial application as it will not be in accordance with the accepted principles of
international law. As the rights under Articles 19(b) and (c) cannot be enforced outside India the inference is that no extraterritorial application was
intended. So also regarding the rights conferred under Articles 19(f) and (g) i.e. to acquire, hold and dispose of property; and to practise any
profession, or to carry on any occupation, trade or business, would not have been intended to be applicable outside India.
171. It was submitted that when the Constitution was framed the founding fathers were influenced by the United Nations'' Universal Declaration of
Human Rights which was made in December, 1948 and they thought it fit to make the Fundamental Rights available to the Indian citizens
throughout the world. The history of the conception of human rights may be shortly traced. The main task of the Human Rights'' Commission which
was set up by the United Nations was to draw an International Bill of Rights. The Commission split this task into two documents : a short
declaration of principles and an elaborate treaty or covenant enforcing those principles so far. as practicable. The Universal Declaration of Human
Rights was not intended to be binding as law but to present the main ideals of human rights and freedoms in order to inspire everybody, whether in
or out of governments, to work for their progressive realization. The Commission finished the Declaration and it was promulgated by the UN
Assembly on December 10, 1948. The discussion about the Draft Indian Constitution took place between February and October, 1948 and the
Articles relating to the Fundamental Rights were discussed in October, 1948, i.e. before the Universal Declaration of Human Rights was
promulgated by the UN Assembly on December 10, 1948. It is most unlikely that before the Declaration of Human Rights was promulgated the
framers of the Indian Constitution decided to declare that the Fundamental Rights conferred on the citizens would have application even outside
India. The Universal Declaration of Human Rights was not binding as law but was only a pious hope for achieving a common standard for all
peoples and all Nations. Article 13 of the Declaration which is material for our discussion runs as follows :
Paragraph 1. Everyone has the right to freedom of movement and residence with in the borders of each state.
Paragraph 2. Everyone has the right to leave any country, including his own, and to return to his country.
Paragraph 1 restricts the right of movement and residence specifically within the borders of the country. The second paragraph aims at securing the
right to leave any country including his own and to return to his country. The Declaration at that stage did not have any idea of conferring on the
citizens of any country right of movement beyond borders of the State or to freedom of speech or right to assemble outside the country of origin.
Even in the American Constitution there is no mention of right to freedom of speech or expression as being available outside America. Regarding
the right of movement within the borders of the State it is not mentioned as one of the freedoms guaranteed in the American Constitution but
everyone in the country takes it for granted that one can roam at will throughout the United States.
172. The right of a citizen to leave any country and to return to his country is recognised in the United States. While there is no restriction on the
citizen to return to his own country the Government of the United States does place certain restrictions for leaving the country, such as obtaining of
the passports etc. Even the right to travel outside the United States is not unrestricted. A passport is a, request by the Government which grants it
to a foreign Government that the bearer of the passport may pass safely and freely. The passport is considered as a licence for leaving a country
and an exit permit rather than a letter of introduction. Even in America the State Department when it issues a passport specifies that they are not
valid for travel to countries in, which the United States have no diplomatic representation as the position of the Government is that it will not
facilitate overseas travel where it is unable to afford any protection to the traveller. The American public particularly the news reporters are
claiming that they should be allowed to travel wherever they wish if need be without their Government''s assurance to protection. The right of the
American citizen to travel abroad as narrated above shows that even the right to travel outside the country is not unfettered.
173. In vain one looks to the American law to find whether the citizens are granted any right of freedom of speech and expression beyond the
territory of the United States. The First Amendment provides for freedom of speech and press along with freedom of religion. Liberty of speech
and liberty of press are substantially identical. They are freedom to utter words orally and freedom to write, print and circulate words. But this
freedom of expression would be meaningless if people were not permitted to gather in groups to discuss mutual problems and communicate their
feelings and opinions to governmental officers. The First Amendment therefore provides that the people have the right to assemble peaceably and
petition the government for redress of grievances. The petition for redress can only be confined to the United States of America. In a recent
address on Human Rights Warren Christopher, U.S. Deputy Secretary of State reproduced in Shan, October 1977, stated before the American
Bar Association in Chicago that the promotion of human rights has become a fundamental tenet of the foreign policy of the Carter Administration.
In explaining the conception of human rights and its practice in America the Deputy Secretary stated that the efforts should be directed to the most
fundamental and important human rights all of which are internationally recognised in the Universal Declaration of Human Rights which the United
Nations approved in 1948. While emphasising the three categories of human rights (1) the right to be free from the governmental violation of the
integrity of the person; (2) the right to fulfilment of such vital needs as food, shelter, health care and education, and (3) the right to enjoy civil and
political liberties,, he stated that the freedom of thought, of religion, of assembly, of speech, of the press, freedom of movement within the outside
one''s own country; freedom to take part in government, were liberties which American enjoy so fully, and too often take for granted, are under
assault in many places. It may be noted that while freedom of movement is referred to as both within and outside one''s own country the other
rights such as freedom of thought, of religion, of assembly of speech, of press, are not stated to be available outside one''s own country. It is thus
seen that except the right to movement outside one''s own country other rights are not available extra-territorially even in America.
174. The fundamental rights under Article 19(1) of the Constitution are subject to the restrictions that may be placed under Article 19(2) to (6) of
the Constitution. The Fundamental Rights are not absolute but are subject to reasonable restrictions provided for in the Constitution itself. The
restrictions imposed are to be by operation of any existing law or making of a law by the Legislature imposing reasonable restrictions. The scheme
of the Article, thus it while conferring Fundamental Rights on the citizens is to see that such exercise does not affect the rights of other persons or
affect the society in general. The law made under Article 19(2) to (6), impose restrictions on the exercise of right of freedom of speech and
expression, to assemble peaceably without arms etc. The restrictions thus imposed, normally would apply only within the territory of India unless
the legislation expressly or by necessary implication provides for extra-territorial operation. In the Penal Code, under Sections 3 and 4, the Act is
made specifically applicable to crimes that are committed outside India by citizen of India. Neither in Article 19 of the Constitution nor in any of the
enactments restricting the rights under Article 19(2) is there any provision expressly or by necessary implication providing for extra-territorial
application. A citizen cannot enforce his Fundamental Rights outside the territory of India even if it is taken that such rights are available outside the
country.
175. In the view that a citizen is not entitled to the Fundamental Rights guaranteed under Article 19 outside the territorial limits of India, the
contention of the learned Counsel for the petition that by denying him the passport to travel outside India, his Fundamental Rights like freedom of
speech and expression, to assemble peaceably, to practise profession or to carry on occupation, trade or business are infringed, cannot be
accepted. The passport of the petitioner was impounded on the ground that her presence in connection with the Inquiry Commission may be
necessary and in the interest of public it was necessary to do so. The impugned order does not place any restrictions on the petitioner while she is
away from India. Hence the question whether the State could impose such restraint does not arise in this case. As the contention was that by
impounding the passport the petitioner''s fundamental right of freedom of speech etc. outside the country was infringed, it became necessary to
consider whether the citizen had any such right.
176. It was strenuously contended that the Legislature by involving powers under Article 21 cannot deprive the Fundamental Rights guaranteed
under Article 19 at any rate within the territory of India. It will now be considered whether an Act passed under Article 21 should also satisfy the
requirements of Article 19.
177. The submission was that Article 19 applies to laws made under Articles 20, 21 and 22 and the citizen is entitled to challenge the validity of an
Act made under Article 21 on the ground that it affects the rights secured to him under Clause (1) of Article 19. Article 20(1) provides that no
person shall be convicted of any offence except for violation of a law in force at the time of the commission of the act charged as an offence, nor
be subjected to a penalty greater than that which might have been inflicted under the law in force at the time of the commission of the offence.
Article 22 deals with protection against arrest and detention in certain cases, that is, in respect of preventive detention.
178. It has been decided by this Court in Gopalan''s [1950] S.C.R. 88 case that in the case of punitive detention for offences under the Penal
Code, it cannot be challenged on the ground that it infringes the right specified under Article 19(a) to (e) and (g) of the Constitution of India. Kania
CJ. held :
If there is a legislation directly attempting to control a citizen''s freedom of speech or expression, or his right to assemble peaceably and without
arms etc.; the question whether that legislation is saved by the relevant saving clause of Article 19 will arise. If, however, the legislation is not
directly in respect of any of these subjects, but as a result of the operation of other legislation, for instance, for punitive or preventive detention, his
right under any of these sub-clauses is abridged the question of the application of Article 19 does not arise.
Fazal Ali J., though he dissented from the majority view regarding the application of Article 19 to punitive detention observed as follows :-
The Indian Penal Code does not primarily or... necessarily impose restrictions on the freedom of movement and it is not correct to say that it is a
law imposing restrictions on the right to move freely. Its primary object is to punish crime and not to restrict movement But if it (the Punishment)
consists in imprisonment there is a restriction on movement. This restraint is imposed not under a law imposing restrictions on movement) but under
a law defining crime and making it punishable. The punishment is correlated directly with the violation of some other person''s right and not with the
right of movement possessed by the offender himself. In my opinion, there fore, the Indian Penal Code does not come within the ambit of the
words ''law'' imposing restrictions on the right to move freely.
The learned Judge, Justice Fazal Ali, took a different view regarding preventive detention on the basis that it did not admit of a trial but the order of
detention rested on an apprehended and not actual danger. Regarding punitive detention, the decision of a Bench of five Judges in Haradhan Saha
v. State of West Bengal & Ors. expressed the same view. Chief Justice Ray observed :
It is not possible to think that a person who is detained will yet be free to move or assemble or form association or unions or have the right to
reside in any part of India or have the freedom of speech or expression. Suppose a person is prosecuted of an offence of cheating and convicted
after trial, it is not open to him to say that the imprisonment should be tested with reference to Article 19 for its reasonableness. A law which
attracts Article 19, therefore, must be such as is capable of being tested to be reasonable under Clauses (2) to (5) of Article 19.
In the case of punitive detention, it will be open to the accused to raise all defences that are open to him in law, such as that there have been no
violation of any law in force. Regarding punitive detention this Court in Saha case has held that as the Constitution has conferred rights under
Article 19 and also adopted the preventive detention to prevent the greater evil by imperilling security, the safety of the State and the welfare of the
nation, it is not possible to think that a person who is detained will yet be free to move or assemble or form associations etc.
179. Applying the same reasoning, it is contended on behalf of the state that when a person is deprived of his life or personal liberty in accordance
with the procedure established by law, he cannot invoke to his aid any of the rights guaranteed under Article 19 of the Constitution of India.
Whether this contention could be accepted or not will be examined with reference to the provisions of the Constitution and the decisions rendered
by this Court.
180. Article 19 to 22 appear under the title ""Right to freedom"". Article 19 confers freedoms on the citizens whereas Article 20 to 22 are not
limited to citizens but apply to all persons. Article 19 does not deal with the right to life which is dealt with under Article 21. While Article 19
provides for freedoms which a citizen is entitled to, Articles 20 to 22 restrain the State from doing certain things. Though the right to life and
personal liberty is not dealt with under Article 19, as it is mentioned in Article 21 though in a negative form, the right to life and personal liberty is
secured and the State can deprive it only according to the procedure established by law. While the rights guaranteed under Article 19(1) are
subject to restrictions that may be placed by Articles 19(2) to (6), the right not to be deprived of life and personal liberty is subject to its
deprivation by procedure established by law. The scope of the words ""personal liberty"" was considered by Mukherjea, J. in Gopalan''s case
(supra.) The learned Judge observed : ""Article 19 gives a list of individual liberties and prescribes in the various clauses the restrictions that may be
placed upon them by law so that they may not conflict with the public welfare or general morality. On the other hand, Articles 20, 21 and 22 are
primarily concerned with penal enactments or other law under which personal safety or liberty of persons would be taken away in the interest of
society and the set down the limits within which the State control should be exercised the right to the safety of one''s life and limbs and to
enjoyment of personal liberty, in the sense of freedom from physical restrain and coercion of any sort, are the inherent birth rights of a man. The
essence of these rights consists in restraining others from interfering with them and hence they cannot be described in terms of ""freedom"" to do
particular things...."" The words ""personal liberty"" take their colour from the words ""deprivation of life"".'' It means liberty of the person, that is
freedom from personal restraint. Article 21 is one of the Articles along with Articles 20 and 22 which deal with restraint on the person. According
to Dicey :
The right to personal liberty as understood in England means in substance a person''s right not to be subjected to imprisonment, arrest or other
physical coercion in any manner that does not admit of legal justification.
(Dieey''s Laws of Constitution 10th Edn. page 207)
181. In the debates relating to the drafting of the Constitution, in Article 15 the word that was used was ""liberty"". The framers of the Constitution
thought that the word ""liberty"" should be qualified by the insertion of the word ""personal"" before it for otherwise it might be construed very widely
so as to include even the freedoms already dealt with; under Article 19, 30 (which corresponds to Article 19 in the Constitution). The word
personal liberty"" in Article 21 is, therefore, confined to freedom from restraint of person and is different from other rights enumerated in Article 19
of the Constitution.
182. It is contended on behalf of the petitioner that after the decision of the Bank Nationalisation case and Bennet Colomon''s case the view taken
earlier by the Supreme Court that in construing whether the deprivation of personal liberty is valid or not the enquiry should only be confined to the
validity of the procedure prescribed without any reference to the rights conferred under Article 19(1) is no longer good law. The decisions bearing
on this question may now b(c) examined.
183. In Gopalan''s case it was held that Article 19 dealt with the rights of the citizens when he was free, and did not apply to a person who had
ceased to be free and had been either under punitive or preventive legislation. It was further held that Article 19 only applied where a legislation
directly hit the rights enumerated in the Article and not where the loss of rights mentioned in the Article was a result of the operation of legislation
relating to punitive or preventive detention. It was also stated by Justice Mukherjea that a law depriving the personal liberty must be a valid law
which the legislature is competent to enact within the limits of the powers assigned to it and which does not transgress any of the Fundamental
Rights the Constitution lays dawn. The learned Judge explained that the reasonableness of a law coming under Article 21 could not be questioned
with reference to anything in Article 19 though a law made under Article 21 must conform to the requirements of Articles 14 and 20. It cannot be
said that lit should conform to the requirements of Article 19. The view, thus expressed in Gopalan''s case, was affirmed by the Supreme Court in.
Ram Singh and Ors. v. State of Delhi [1951]S.C.R.451 where it was held :
Although personal liberty has a content sufficiently comprehensive to include the freedoms enumerated in Article 19(1), and its deprivation would
result in the extinction of those freedoms, the Constitution has treated these civil liberties as distinct from fundamental rights and made separate
provisions in Article 19 and Articles 21 and 22 as to the limitations and conditions subject to which alone they could be taken away or abridged....
The interpretation of these Articles and their correlation was elaborately dealt with by the full court in Gopalan''s case.
Approving the interpretation of the Articles in Gopalan''s case it was held that law which authorises deprivation of personal liberty did not fall within
the purview of Article 19 and its validity was not to be judged by the criteria indicated in that Article but depended on its compliance with the
requirements of Articles 21 to 22.
184. This view was again affirmed in State of Bihar v. Kameshwar Singh [1952] S.C.R 889, where Das, J. in approving the law laid down in
Gopalan''s case observed as follows:
As I explained in Gopalan''s case and again in Chiranjit Lal''s case 1950 SCR 869 our Constitution protects the freedom of the citizen by Article
19(1)(a) to (e) and (g) but empowers the State, even, while those freedoms last, to impose reasonable restrictions on them in the interest of the
State or of public order or morality or of the general public as mentioned in Clauses (2) to (6). Further, the moment even this regulated freedom of
the individual becomes incompatible with and threatens the freedom of the community the State is given power by Article 21, to deprive the
individual of his life and personal liberty in accordance with procedure established by law, subject of course, to the provisions of Article 22.
185. In Express Newspapers (P) Ltd. and Anr. v. The Union of India and Ors. [1959] 1 S.C.R. 135, the test laid down was that there must be a
direct or inevitable consequence of the measures enacted in the impugned Act, it would not be possible to strike down the legislation as having that
effect and operation. A possible eventuality of this type would not necessary be the consequence which could be in the contemplation of the
legislature while enacting a measure of this type for the benefit of the workmen concerned. The test, thus applied, is whether the consequences
were ""direct and inevitable"" ?
186. In Hamdard Dawakhana (Wakf) Lal Kuan v. Union of India, after citing with approval the case of Ram Singh and Express Newspapers
case, it was observed :
It is got the form or incidental infringement that determine the constitutionality of a statute in a reference to the rights guaranteed in Article 19(1) but
the reality and the substance....Viewed in this way, it does not select any of the elements or attributes of freedom of speech falling within Article
19(1)(a) of the Constitution.
Reality and substance test was laid down in this case while approving of the earlier decisions when the court was considering the question whether
the ban on advertisement would affect the rights conferred under Article 19(1)(a).
187. The correctness of the view as laid down in Gopalan''s case and affirmed in Ram Singh''s case was doubted by Subba Rao, J. in Kochuni v.
The State of Madras [1960] 3 S.C.R. 887. The learned Judge after referring to the dissenting view of Fazal Ali, J. in Gopalan''s case rejecting the
plea that a law under Article 21 shall not infringe Article 19(1) observed :
The question being integra with the dissenting view expressed by Fazal Ali, J. we are bound by this judgment.
188. Reliance was placed by the learned Counsel for the petitioner on the decision by this Court in Sakal Papers (P) Ltd. and Ors. v. The Union
of India [1962] 3 S.C.R. 842. The learned Counsel referred to the passage at page 560A Part I where it was held that ""the correct approach in
such cases should be to enquire as to what in substance is the loss or injury caused to a citizen and not merely what manner and method has been
adopted by the State in placing the restriction and, therefore, the right to freedom of speech cannot be taken away with the object of taking away
the business activities of the citizen. Reference was also made to another passage at 867 where it was held that the ""legitimacy of the result
intended to be achieved does not necessarily imply that every means to achieve it is permissible; for even if the end is desirable and permissible, the
means employed must not transgress the limits laid down by the Constitution if they directly impinge on any of the fundamental rights guaranteed by
the Constitution. It is no answer when the constitutionality of the measure is challenged that apart from the fundamental right infringed the provision
is otherwise legal.
189. The above observations relied on by the learned Counsel were made in a petition where the validity of Delhi Newspapers (Price and Page)
Order, 1960 which fixed the maximum number of pages that might be published by a newspaper according to the price charged was questioned.
The order was challenged as contravening Article 19(1)(a) of the Constitution. The court held that the order was void as it violated Article 19(1)
(a) of the Constitution and was not saved by Article 19(2). The court held that the right extended not merely to the method which is employed to
circulate but also to the volume of circulation, and the impugned Act and order placed restraints on the latter aspect of the right as the very object
of the Act was directly against circulation and thus, interfered with the freedom of speech and expression. At page 866, the Court observed :
The impugned law far from being one, which merely interferes with the right of freedom of speech incidently, does so directly though It seeks to
achieve the end by purporting to regulate the business aspect to a newspaper.... Such a course is not permissible and the courts must be ever
vigilant in guarding perhaps the most precious of all the freedom guaranteed by our Constitution.
This decision does not help us in resolving the point at issue in this case for the court was concerned with the question whether the right of freedom
of speech was directly affected by the impugned order. The impact of legislation under Article 21 on the rights guaranteed under Article 19(1) was
not in issue in the case.
190. The two cases which were strongly relied on by the learned Counsel for the petitioner as having over-ruled the view of Gopalan''s case as
affirmed in Ram Singh''s case are Bank Nationalisation Case and Bennet Colomon's case
191. In Kharak Singh's case the majority took the view that the word ''liberty'' in Article 21 is qualified by the word ''personal'' and there its
content is narrower and the qualifying adjective has been employed in order to avoid overlapping between those elements or incidents of liberty
like freedom of speech or freedom of movement etc. already dealt with in Article 19(1) and the liberty guaranteed by Article 21 and particularly in
the context of the difference between the permissible restraints or restrictions which might be imposed by sub Clauses (2) to (6) of the Article of
the several species of liberty dealt with in a several clauses of Article 19(1). The minority view as expressed by Subba Rao, J. is that if a person''s
fundamental right under Article 21 is infringed, the State can rely upon a law to sustain the action; but that cannot be a complete answer unless the
State laws satisfy the test laid down in Article 19(2) as far the attributes covered by Article 19(1) are concerned. In other words, the State must
satisfy that petitioners fundamental rights are not infringed by showing that the law only imposes reasonable restrictions within the meaning of
Article 19(2) of the Constitution. The submission of the learned Counsel for the petitioner is that the view as expressed by Subba Rao, J. has been
affirmed by the subsequent decisions in the Bank Nationalisation case and Bennet Colomon case.
192. On 19th July, 1969, the acting President promulgated an ordinance No. 8 of 1969 transferring to and vesting the undertaking of 14 names
commercial banks in the corresponding new bank under the ordinance. Subsequently, the Parliament, enacted Banking Companies (Acquisition of
Transfer of Undertaking) Act, 1969. The object of the Act was to provide for the acquisition and transfer of the undertakings of certain banking
companies in conformity with the national policy and objectives and for matters corrected therewith and incidental thereto. The petitioners before
the Supreme Court who held shares in some of the named banks or had accounts current or fixed, deposits in the banks challenged the validity of
the enactment. In the petitions under Article 32 of the Constitution the validity of the Ordinance and the Act was questioned on various grounds. I
am concerned with ground No. 3 which runs as follows :
193. Article 19(1)(f) and Article 31(2) are not mutually exclusive and the law providing for acquisition of property for public purpose could be
tested for its validity on the ground that it imposes limitation on the right to property which were not reasonable; so tested the provision of the Act
transferring undertaking of the named banks and prohibiting practically from carrying banking business violates the guarantee under Article 19(1)(f)
and (g). In dealing with this contention, the court held that Articles 19(1)(f) and Article 31(2) are not mutually exclusive. The court observed that
the principle underlying the opinion of the majority in Gopalan''s case was extended to the protection of the freedom in respect of property and it
was held that Article 19(1)(f) and 31(2) were mutually exclusive in their operation and that substantive provisions of law relating to acquisition of
property were not liable to be challenged on the ground that it imposes unreasonable restrictions on the right to hold property. After mentioning the
two divergent lines of authority, the court held that ""the guarantee under Article 31(1) and (2) arises out of the limitations imposed on the authority
of the State, by law, to take over the individual''s property. The true character of the limitation of the two provisions is not different. Clause (1) of
Article 19 and Clause (1) and (2) of Article 31 are part of the similar Article 19(1)(f) enunicating the object specified and Article 19(1) and 31
deal with the limitation which may be placed by law subject to which the rights may be exercised. Formal compliance with the conditions of Article
31(2) is not sufficient to negative protection of guarantee to the rights to property. The validity of law which authorises deprivation of property and
the law which authorises compulsory acquisition of the property for a public purpose must be adjudged by the application of the same test.
Acquisition must be under the authority of a law and the expression law means a law which is within the competence of the legislature and does not
impair the guarantee of the rights in Part III.
194. The learned Counsel for the petitioner submitted that on similar reasoning it is necessary that an enactment under Article 21 must also satisfy
the requirements of Article 19 and should be by a law which is within the competence of the legislature and does not impair the guarantee of the
rights in part III including those conferred under Article 19 of the Constitution of India. The important question that arises for consideration is
whether the decision in the Bank Nationalisation case has over-ruled the decision of Gopalan''s case and is an authority for the proposition and an
act of the legislature relating to deprivation of life and personal liberty should also satisfy the other fundamental rights guaranteed under Article
19(1) of the Constitution.
195. In order to determine what exactly is the law that has been laid down in Bank Nationalisation Case, it is necessary to closely examine the
decision particularly from pages 570 to 578 of 1970(3) SCR. After holding that:
Impairment of the right of the individual and not the object of the State in taking the impugned action, is the measure of protection. To concentrate
merely on power of the State and the object of the State action in exercising that power is therefore to ignore the true intent of the Constitution.
the Court proceeded to observe that ""the conclusion in our judgment is inevitable that the validity of the State action must be adjudged in the light
of its operation upon rights of individual and groups of individuals in all their dimensions."" Having thus held the Court proceeded to state :
But this Court has held in some cases to be presently noticed that Article 19(1)(f) and Article 31(2) are mutually exclusive.
It is necessary at this stage to emphasize that the Court was only considering the decisions that took the view that Article 19(1)(f) and 31(2) were
mutually exclusive. After referring to passages in A. K. Gopalan''s case at pages 571 to 573 noted at page 574 :
The view expressed in A. K. Gopalan''s case was reaffirmed in Ram Singh and Ors. v. State of Delhi [1951]S.C.R.451 "". Having thus dealt with
the passages in the judgment in Gopalan''s case the Court proceeded to consider its effect and observed that the principle underlying the judgment
of the majority was extended to the protection of freedom in respect of property and it was held that Article 19(1)(f) and Article 31(2) were
mutually exclusive in their operation. While observations in judgment of Gopalan''s case as regards the application of Article 19(1)(f) in relation to
Article 21 were not referred to, the Court proceeded to deal with the correctness of the principle in Gopalan''s case being extended to the
protection of the freedom in respect of property. In A. K. Gopalan''s case (supra) Das, J., stated that if the capacity to exercise the right to
property was lost, because of lawful compulsory acquisition of the subject of that right, the owner ceased to have that right for the duration of the
incapacity. In Chiranjit Lal Chowduri's case Das, J. observed at page 919 :
...the right to property guaranteed by Article 19(1)(f) would...continue until the owner was under Article 31 deprived of such property by authority
of law.
Das, J. reiterated the same view in The State of West Bengal v. Subodh Gopal [1954] S.C.R. 587 where he observed :
Article 19(1)(f) read with Article 19(5) pre-supposes that the person to whom the fundamental right is guaranteed retains his property over or with
respect to which alone that right may be exercised;
Thus the observation in Gopalan''s case extending the principle laid down in the majority judgment to freedom in respect of property was reiterated
by Das, J. in Chiranjit Lal Chowduri''s case (supra) and Subodh Gopal''s case. The principle was given more concrete shape in State of Bombay
v. Bhanjit Munji [1955] (1) S.C.R. 777 case wherein it was held that ''if there is no property which can be acquired held or disposed of no
restriction can be placed on the exercise of the right to acquire, hold or dispose it of, and as Clause (5) contemplates the placing of reasonable
restrictions of the exercise of those rights it must follow that the Article postulates the existence of property over which the rights are to be
exercised."" This view was accepted in the later cases. Dabu Barkya Thakur v. State of Bombay [1961] 1 S.C.R. 128 and Smt. Sitabati Debi and
Anr. v. State of West Bengal [1967] 2 S.C.R. 940. The Court proceeded further after referring to some cases to note that. ""With the decision in
K. K. Kochuni's case there arose two divergent lines of authority (1) ""authority of law"" in Article 31(1) is liable to be tested on the ground that it
violates other fundamental rights and freedoms including the right to hold property guaranteed by Article 19(1)(f) and (2) ""authority of law"" within
the meaning of Article 31(2) is not liable to be tested on the ground that it impairs the guarantee of Article 19(1)(f) in so far as it imposes
substantive restrictions though it may be tested on the ground of impairment of other guarantees."" Later in the decision of State of Madhya
Pradesh. v. Ranoiro Shinde [1968] 3 S.C.R. 489 the Supreme Court opined that the validity of law in Clause (2) of Article 31 may be adjudged in
the light of Article 19(1)(f). But the Court in that case did not consider the previous catena of authorities which related to the inter-relation between
Article 31(2) and Article 19(1)(f).
196. In considering the various decisions referred to regarding the interrelation of Article 31(2) and Article 19(1)(f) the Court proceeded to
express its view that ""the theory that the object and form of the State action determine the extent of protection which the aggrieved party may claim
is not consistent with the constitutional scheme. Each freedom has different dimensions."" Having so stated the Court considered the inter-relation of
Article 31(2) and Article 19(1)(f) and held :
The true character of the limitations under the two provisions is not different. Clause (5) of Article 19 and Clauses (1) & (2) of Article 31 are parts
of a single pattern; Article 19(1)(f) enunciates the basic right to property of the citizens and Article 19(5) and Clauses (1) & (2) of Article 31 deal
with limitations which may be placed by law, subject to which the rights may be exercised.
197. It must be noted that basis for the conclusion is that Article 19 and Clause (1) and (2) of Article 31 are parts of a single pattern and while
Article 19(1)(f) enunciates the right to acquire, hold and dispose of property; Clause (5) of Article 19 authorise imposition of restrictions upon the
right. There must be reasonable restriction and Article 31 assures the right to property and grants protection against the exercise of the authority of
the State and Clause (5) of Article 19 and Clauses (1) and (2) of Article 31 prescribe restrictions upon State action, subject to which the right to
property may be exercised. The fact that right to property guaranteed under Article 19(1)(f) is subject to restrictions under Article 19(5) and 31
and thereby relate to the right to property closely inter-related cannot be overlooked for that formed the basis for the conclusion. After referring to
the various Articles of the Constitution the Court observed :
The enunciation of rights either express or by implication does not follow uniform pattern. But one thread runs through them; they seek to protect
the rights of the individual or group of individuals against infringement of those rights within specific limits. Part HI of the Constitution weaves a
pattern of guarantees delimit the protection of those rights in their allotted fields; they do not attempt to enunciate distinct rights.
It proceeded
We are therefore unable to hold that the challenge to the validity of the provisions for acquisition is liable to be tested only on the ground of non-
compliance with Article 31(2). Article 31(2) requires that property must be acquired for a public purpose and that it must be acquired under a law
with characterstics set out in that Articles. Formal compliance of the condition of Article 31(2) is not sufficient to negative the protection of the
guarantee of the right to property.
198. After expressing its conclusion, the Court proceeded to state that it is found necessary to examine the rationale of the two lines of authority
and determine whether there is anything in the Constitution which justifies this apparently inconsistent development of the law. While stating that in
its judgment the assumption in A. K. Gopalan''s case that certain articles exclusively deal with specific matters and in determining whether there is
infringement of the individual''s guaranteed rights, the object and the form of State action alone need be considered, and effect of laws on
fundamental rights of the individuals in general will be ignored cannot be accepted as correct. To this extent the Court specifically over ruled the
view that the; object and form of the State action alone need be considered. It proceeded ""We hold the validity ""of law"" which authorities
deprivation of property and ""a low"" which authorises compulsory acquisition of property for public purpose must be adjudged by the application of
the same tests."" It will thus be seen that the entire discussion by the Court in Bank Nationalisation case related to the interrelation between Article
31(2) and Article 19(1)(f). In dealing with the question the Court has no doubt extracted passages from the judgments of learned Judges in
Gopalan''s case but proceeded only to consider the extension of the principle underlying the majority judgment to the protection of the freedom in
respect of property, particularly, the judgment of Justice Das. After stating; that two views arose after Kochuni''s case the Court concerned itself
only in determining the rationale of the two lines of authority. The view taken in Gopalan''s case that the objection and the form of State action: has
to be considered was over ruled and it was laid down that it is the effect and action upon the right of the person that attracts the jurisdiction of the
Court to grant relief. It is no doubt true that certain passing observations have been made regarding the liberty of persons, such as at page 576 :
We have carefully considered the weighty pronouncements of the eminent judges who gave shape to the concept that the extent of protection of
important guarantees such as the liberty of person, arid right to property, depends upon the form and object of State action and not upon its direct
operation upon the individual''s freedom.
199. Though the liberty of person is incidentally mentioned there is no further discussion on the subject. While undoubtedly Bank Nationalisation
case settles the law that Article 19(1)(f) and Article 31(2) are not mutually exclusive there is no justification for holding that the case is authority for
the proposition that the legislation under Article 21 should also satisfy all the fundamental rights guaranteed under Article 19(1) of the Constitution.
As emphasised earlier Article 19(1)(f) and Article 31(2) form a single pattern and deal with right to property. The fundamental right under Article
19(1)(f) is restricted under Article 19(5) or Article 31(2) and is the article refer to right to property they are so closely interlinked and cannot be
held to be mutually exclusive. But Article 21 is related to deprivation of life and personal liberty and it has been held that it is not one of the rights
enumerated in Article 19(1) and refers only to personal rights as are not covered by Article 19.
200. The decision in Bank Nationalisation case so far as it relates to Articles 19(1) and 21, is in the nature of obiter dicta. Though it is a decision of
a Court of 11 Judges and is entitled to the highest regard, as the Court had not applied its mind and decided the specific question and as is in the
nature of a general, casual observation on a point not calling for decision and not obviously argued before it, the case cannot be taken as an
authority on the proposition in question. The Court cannot be said to have declared the law on the subject when no occasion arose for it to
consider and decide the question.
201. It may also be noted that as the Court ruled that the impugned Act violated Article 31(2) by not laying down the necessary principles, the
decision of the inter-relationship between Article 19(1)(f) and 31(2) was not strictly necessary for the purpose of giving relief to the petitioner. We
are not concerned in this case as to whether the decision in Bank Nationalisation case is in the nature of Obiter dicta so far as it held that Articles
19(1) and 31(2) are interrelated. But it is necessary to state that the decision proceeded on some erroneous assumptions. At page 571 of Bank
Nationalisation case (supra) it was assumed. ""The Majority of the Court (Kama, CJ. and Patanjali Sastri, Mahajan, Mukherjea & Das JJ.) held
that Article 22 being a complete code relating to preventive detention the validity of an order of detention must be determined strictly according to
the terms and within the four corners of that articles."" This statement is not borne out from the text of the judgments in Gopalan''s case. At p. 115
of Gopalan''s case (supra) Kania CJ. has stated : ""The learned Attorney General contended that the subject of preventive detention does not fall
under Article 21 at all and is covered wholly by Article 22. According to him, Article 22 is a complete code. I am unable to accept that
contention."" Patanjali Sastri J''. at page 207 of the judgment said : ""The learned Attorney General contended that Article 22 Clauses (4) to (7)
formed a complete code of constitutional safeguards in respect of preventive detention, and, provided only these provisions are conformed to, the
validity of any law relating to preventive detention could not be challenged. I am unable to agree with this view"". Das J. in referring to the Attorney
General''s argument at page 324 stated : ""that Article 21 has nothing to do with preventive detention at all and that preventive detention is wholly
covered by Article 22(4) to (7) which by themselves constitute a complete code. I am unable to accede to this extreme point of view also.
Mukherjea J. at p. 229 of that judgment observed : ""It is also unnecessary to enter into a discussion on the question raised by the learned
Attorney-General as to whether Article 22 by itself is a self-contained Code with regard to the law of preventive detention and whether or not the
procedure it lays down is exhaustive."" Justice Mahajan at page 226 held that ""I am satisfied on a review of the whole scheme of the Constitution
that the intention was to make Article 22 self-contained in respect of the laws on the subject of preventive detention."" It is thus seen that the
assumption in Bank Nationalisation''s case that the majority of the Court held that Article 22 is a complete code is erroneous and the basis of the
decision stands shaken. If the obiter dicta based on the wrong assumption is to be taken as the correct position in law, it would lead to strange
results. If Articles 19(1)(a) to (e) and (g) are attracted in the case of deprivation of personal liberty under Article 21, a punitive detention for an
offence committed under the Indian Penal Code such as theft, cheating or assault would be illegal as pointed out in Gopalan''s case by Kania C.J.
and Patanjali Sastri J. for the reasonable restriction in the interest of public order would not cover the offences mentioned above. As held in
Gopalan''s case and in Saha''s case there can be no distinction between punitive detention under the Penal Code and preventive detention. As
pointed out earlier even though Fazal Ali J. dissented in Gopalan''s case, the same view was expressed by His Lordship so far as punitive detention
was concerned. He said : ""The Indian Penal Code does not primarily or necessarily impose restrictions on the freedom of movement and it is not
correct to say that it is a law imposing \ restrictions on the right to move freely."" The conclusion that Article 19(1) and Article 21 were mutually
exclusive was arrived at on an interpretation of language of Article 19(1)(d) read with Article 19(5) and not on the basis that Article 19(1) and 21
are exclusive and Article 21 a complete code; The words ""personal liberty"" based on the Draft Committee report on Article 15 (now Article 21)
was added to the word ''personal'' before the word ''liberty'' with the observation that the word ''liberty'' should be qualified by the word
''personal'' before it for otherwise it may be construed very wide so as to include even the freedoms already dealt with in Article 13 (now Article
19). In Gopalan''s case it was also pointed out by the Judges that Article 19(1) and 21 did not operate on the same field as Article 19(1) and
31(2) of the Constitution are. The right under Article 21 is different and does not include the rights that are covered under Article 19. Article 19(1)
confers substantive right as mentioned in Clauses (a) ;to (g) on citizen alone and does not include the right of personal liberty covered in Article 21.
For the reasons stated above obiter dicta in Bank Nationalisation''s case that a legislation under Article 21 should also satisfy the requirements of
Article 19(1) cannot be taken as correct law. The Court has not considered the reasoning in Gopalan''s case and over-ruled it.
202. Before proceeding to consider the test of validity of a legislation as laid down in Bennet Colomon''s case following the Bank Nationalisation
case the decisions which followed the Bank Nationalisation case holding on the erroneous premises that the majority in Gopalan''s case held that
Article 22 was a self-contained Code, may be shortly referred to. In S. N. Sarkar v. West Bengal [1973] 1 S.C.C. 856, the Supreme Court held
that in Gopalan''s case the majority Court held that Article 22 was a self-contained Code and, therefore, the law or preventive detention did not
have to satisfy the requirement of Articles 19, 14 and 20. In the Bank Nationalisation case the aforesaid premise in Gopalan was disapproved and,
therefore, it no longer holds the field. Though the Bank Nationalisation case dealt with in relation to Article 19 and 31, the basic approach
considering the fundamental rights guaranteed in the different provisions of the Constitution adopted in this case held the major premises of the
majority in the Gopalan case was erroneous. The view taken in this case also suffers from the same infirmities referred to in Bank Nationalisation
case. Later, in the case of Khudiram Das v. The State of West Bengal & Ors. [1975] 2 S.C.R.832, a Bench of four Judges again erroneously
stated that Gopalan''s case had taken the view that Article 22 was a complete Code. After referring to Bank Nationalisation case and S. N.
Sarkar''s and to the case of Haradhan Saha v. State of West Bengal & Ors., the Court regarded the question as concluded and a final seal put on
this controversy and held that in view of the decision, it is not open to any one now to contend that the law of preventive detention which falls in
Article 22 does not have to meet the requirement of Article 14 or Article 19.
203. In Additional District Magistrate v. S. S. Shukla [1976] Supp. S.C.R. 172, the locus standi to move a habeas corpus petition under Article
226 of the Constitution of India while the Presidential order dated 27th June, 1975 was in force fell to be considered. The Court while holding that
the remedy by way of writ petition to challenge the legality of an order of detention under the Maintenance of Internal Security Act is not open to a
detenu during the emergency, had occasion to consider the observations made by the majority in Bank Nationalisation case regarding the
application of Article 21 of the Constitution of India. Chief Justice Ray, at page -230 held :
Article 21 is our rule of law regarding life and liberty. No other rule of law can have separate existence as a distinct right. The negative language of
fundamental right incorporated in Part III imposes limitations on the power of the State and declares the corresponding guarantee of the individual
to that fundamental right. The limitation and guarantee are complimentary. The limitation of State action embodied in a fundamental right couched in
negative form is. the measure of the protection of the individual.
After quoting with approval the view held in Kharak Singh''s case that personal liberty in Article 21 includes all varieties of rights which go to make
personal liberty other than those in Article 19(1), the learned Judge observed that the Bank Nationalisation case merely brings in the concept of
reasonable restriction in the law. Justice Beg, as he then was, considered this aspect a little more elaborately at page 322. After referring to the
passage in Bank Nationalisation case the learned: Judge observed :
It seems to me that Gopalan''s case was merely cited in Copper''s case for illustrating a line of reasoning which was held to be incorrect in
determining the validity of ''law'' for the acquisition of property solely with reference to the provisions of Article 31. The question under
consideration in that case was whether Articles 19(1)(f) and 31(2) are mutually exclusive.
The learned Judge did not understand the Cooper''s case as holding that effect of deprivation of rights outside Article 21 will also have to be
considered. Justice Chandrachud understood the decision in Bank Nationalisation case as holding that Article 21 and Article 19 cannot be treated
as mutually exclusive. Justice Bhagwati at page 433 of the reports took the view that in view of the decision of this Court in Cooper''s case the
minority view in Kharak Singh''s case that the law under Article 21 must also satisfy the test laid down in Article 19(1) so far the attributes covered
by Article 19(1) are concerned was approved. It is seen that the view taken; in the Bank Nationalisation case that a law relating to deprivation of
life and personal liberty falling under Article 21 has to meet the requirements of Article 19 is due to an error in proceeding on the basis that the
Majority Court in Gopalan''s case held that Article 22 was a self contained Code. The decisions which followed Bank Nationalisation case,
namely, the case of S. N. Sarkar v. West Bengal and Khundiram v. West Bengal, H. Saha v. West Bengal, suffer from the same infirmity. With
respect I agree with the view expressed by Chief Justice Ray and Justice Beg, as he then was, in Shukla''s case.
204. Next to Bank Nationalisation case strong reliance was placed on Bennet Colomon''s case by the; petitioner for the proposition that the direct
effect of the legislation of the fundamental rights is the test.
205. In the case the petitioners impugned the new newsprint policy on various grounds. The Court held that though Article 19(1)(a) does not
mention the freedom of press, it is settled view of the Court that freedom of speech and expression includes freedom of press and circulation.
Holding that the machinery of import control cannot be utilised to control or curb circulation or growth of freedom of news papers it was held that
Newspapers Control Policy is ultra-vires of the Import Control Act and the Import Control Order. The Court after referring to the two tests laid
down in Bank Nationalisation case observed : ""Direct operation of the Act upon the right forms the real test"". The question that was raised in the
case was whether the impugned newsprint policy is in substance a newspaper control. The Court held that the Newsprint Control Policy is found
to be News paper Control Order in the guise of framing an import control policy for newsprint. As the direct operation of the Act was to abridge
the freedom of speech and expression,'' the Court held that the pith and substance doctrine does not arise in the present case. On the facts of the
case there was no need to apply the doctrine of pith and substance.
206. It may be noted that in Bennet Colomon''s case the question whether Articles 21 and 19 are mutually exclusive or not did not arise for
consideration and the case cannot be taken as an authority for the question under consideration in the case. Bennet Colomon''s case, Express
Newspapers case, Sakal Newspapers case were all concerned with-the, right to freedom of the press which is held to form part of freedom of
speech and expression.
207. Whether the pith and substance doctrine is relevant in considering the question of infringement of; fundamental rights, the Court observed at
page 780 of the Bank Nationalisation case ""Mr. Palkhivala said that the tests of pith and substance of the subject matter and of direct and of
incidental effect of the legislation are relevant to question of legislative competence but they are irrelevant to the question of infringement of
fundamental rights. In our view this is a sound and correct approach to interpretation of legislative measures and State action in relation to
fundamental rights."" It is thus clear, that the test of pith and substance of the subject matter and of direct and incidental effect of legislation is
relevant in considering the question of infringement of fundamental right.
208. The Court at page 781 said : ""by direct operation is meant the direct consequence or effect of the Act upon the rights and quoted with
approval the test laid down by the Privy Council in Commonwealth of Australia v. Bank of New South Wales [1950] A. C. 235.
209. In deciding whether the. Act has got a direct operation of any rights upon the fundamental rights, the two tests are, therefore, relevant and
applicable. These tests have been applied in several cases before the decision in Bank Nationalisation case. A reference has-been made to the
decision of Express Newspapers (P) Ltd. and Anr. v. Union of India [1959] 1 S.C.R. 235, where the test laid down was that there must be a
direct and inevitable consequence of the legislation. In Hamdard Dawakhana v. Union of, India this Court followed the test laid down in Express
Newspapers case. The Court expressed its view that it is not the form or incidental infringement that determine constitutionality of a statute but
reality and substance. In Sakal Papers (P) Ltd. v. Union of India it was held that the ""Correct approach in such cases should be to enquire as to
what in substance is the loss or injury caused to the citizen and not merely what manner and method have been adopted by the State in placing the
restriction. The Supreme Court in some cases considered whether the effect of the operation of the legislation is direct and immediate or not. If it is
remote, incidental or indirect, the validity of the enactment will not be effected. The decision in Copper''s case has not rejected the above test. The
test laid down in cooper''s case is the direct operation on the rights of the person.
210. The test was adopted and explained in Bennet Colomon''s case as pointed above.
211. The view that pith and substance rule is not confined in resolving conflicts between legislative powers is made clear in the decision of the
Federal Court in Subramaniam Chettiar''s case [1940] Federal Corrt Reports 188, where Vardachariar, J. after referring briefly to the decision of
Gallagher v. Lynn,(e) held that ""They need not be limited to any special system of federal Constitution is made clear by the fact hat in Gallagher v.
Lynn [1937] A. C. 863, Lord Atkin applied pith and substance rule when dealing with a question arising under the Government of Ireland Act
which did not embody a federal system at all.
212. The passport Act provides for issue of passports and travel documents for regulating the departure from India of citizens of India and other
persons. If the provisions comply with the requirements of Article 21, that is, if they comply with the procedure established by law the validity of
the Act cannot be challenged. If incidentally the Act infringes on the rights of. a citizen under Article 19(1) the Act cannot be found to be invalid.
The pith and substance rule will have to be applied and unless the rights are directly affected, the challenge will fail. If it is meant as being applicable
in every case however remote it may be where the citizen''s rights under Article 19(1) are affected, punitive detention will not be valid.
213. The result of the discussion, therefore, is that the validity of the Passport Act will have to be examined on the basis whether it directly and
immediately infringes on any of the fundamental right of the petitioner. If a passport is refused according to procedure established by law, the plea
that his other fundamental rights are denied cannot be raised if they are not directly infringed.
214. The decisions of the Supreme Court wherein the right of person to travel abroad has been dealt with may be noticed. In Satwant Singh V.
Assistant Passport Officer, Delhi [1967] 2 S.C.R. 525 the Court held that though a passport was not required for leaving, for practical purposes
no one can leave or enter into India without a passport. Therefore, a passport is essential for leaving and entering India. The Court held the right to
travel is part of personal liberty and a person could not be deprived of it except according to the procedure laid down by law. The view taken by
the majority was that the expression ""personal liberty"" in Article 21 only excludes the ingredients of liberty enshrined in Article 19 of the
Constitution and the exression ''personal liberty'' would take in the right to travel abroad. This right to travel abroad is not absolute and is liable to
be restricted according to the procedure established by law. The decision has made it clear that ""personal liberty"" is not one of the rights secured
under Article 19 and, therefore, liable to be restricted by the legislature according to the procedure established by law. The right of an American
citizen to travel is recognised. In Kent v. Dulles 357 U.S.16, (1958), the Court observed that the right to travel is a part of the ''liberty'' of which
the citizen cannot be deprived without due process of law under the Fifth Amendment. ""The freedom of movement across the frontiers in either
direction, and inside frontiers as well, as a part of our heritage, Travel abroad, like travel within the country. may be as close to the heart of the
individual as the choice of what he eats or wears, or reads. Freedom of movement is basic in our scheme of values."" In a subsequent decision-
Zemel v. Rusk ) 381 U.S. (1) at page 14 the Court sustained against due process attacks the Government''s refusal to issue passports for travel to
Quba because the refusal was grounded on foreign policy* considerations affecting all citizens. ""The requirements of due process are a function not
only of the extent of the governmental restriction imposed, but also of the extent of the necessity for the restriction.
(The Constitution of the United States of America-Analysis and interpretation-at page 1171)
215. In Herbert Aptheker etc. y. Secretary of State 378 U.S. 500, the Court struck down a congressional prohibition of international travel by
members'' of the Communist Party. In a subsequent decision the Court upheld the Government''s refusal to issue passports for travel to Cuba,
because the refusal was on foreign policy consideration affecting all citizens [Zemel v. Rusk (supra)]. Thus an American''s citizen''s right to travel
abroad may also be restricted under certain conditions. Our Constitution provides for restriction of the rights by ''procedure established by law''. It
will be necessary to consider whether the impugned Act, Passport Act satisfies the requirements of procedure established by law.
216. The procedure established by law does not mean procedure, however, fantastic and oppressive or arbitrary which in truth and reality is no
procedure at all (A. K. Gopalan v. State of Madras) observations of Mahajan, J.]. There must be some procedure and at least it must confirm to
the procedure established by law must be taken to mean as the ordinary and well established criminal procedure, that is to say, those settled
usages and normal modes of proceedings, sanctioned by the Criminal Procedure Code which is a general law of Criminal procedure in the
Country. But as it is accepted that procedure established by law refers to statute law and as the legislature is competent to change the procedure
the procedure as envisaged in the criminal procedure cannot be insisted upon as the legislature can modify the procedure. The Supreme Court held
in Kartar Singh''s case [1963] 1 S.C.R. 332 that Regulation 236 Clause (b) of the U.P. Police Regulation which authorises domiciliary visits when
there was no law on such a regulation, violated Article 21.
217. I will not proceed to examine the provisions of Passport Act, Act 15 of 1967, to determine whether the provisions of the Act are in
accordance with the procedure established by law.
218. The Preamble states that the Act is to provide for the issue of passports and travel documents to regulate the departure from India of citizens
of India and other persons and formatters incidental or ancillary thereto. It may be remembered that this Act was passed after the Supreme Court
had held in Satwant Singh V. Union of India that the right to tavel abroad is a part of person''s personal liberty of which he could not be deprived
except in accordance with the procedure established by law in terms of Article 21 of the Constitution. The legislature came forward with this
enactment prescribing the procedure for issue of passports for regulating the departure from India of citizens and others.
219. Section 5 of the Act provides for applying for passports or travel documents etc. and the procedure for passing orders thereon. On receipt of
an application under Sub-section (2) the passport authority may issue a passport or a travel document with endorsement in respect of the foreign
countries specified in the application or issue of a passport or travel document with ; endorsement in respect of some foreign countries and refuse
to make an endorsement in respect of other countries or to refuse to issue a passport or travel document and to refuse to make on the passport or
travel document any endorsement. In the event of the passport authority refusing to make an endorsement as applied for or refusal to issue a
passport or a travel document or refusal of endorsement, the authority is required to record in writing a brief statement of its reasons and furnish to
that person, on demand, a copy thereof unless the authority for reasons specified in Sub-section (3) refuses to furnish a copy. Section 6 provides
that the refusal to make an endorsement shall be on one or other grounds mentioned in Sub-sections (2) to (6). Section 8 provides that every
passport shall be renewable for the same period for which the passport was originally issued unless the passport authority for reasons to be
recorded in witing otherwise determines.
220. Section 10 is most important as the impounding of the passport of the petitioner was ordered: u/s 10(3)(c) of the Act. Section 10(1) enables
the passport authority to vary or cancel the endorsement on a passport or travel document or may with the previous approval of the Central
Government, vary or cancel the conditions subject to which a passport or travel document has been issued, arid require the holder of a passport or
a travel document by notice in writing, to deliver up the passport or travel document to it within such time as may be specified in the notice. Sub-
section (2) enables the holder of a passport or a travel document to vary or cancel the conditions of the passport.
221. Section 10(3) with which we are concerned runs as follows :
10(3).- The passport authority may impound or cause to be impounded or revoke a passport or travel document,-
(a) If the passport authority is satisfied that the holder of the passport or travel document is in wrongful possession of;
(b) If the passport or travel document was obtained by the suppression of material information or on the basis of wrong information provided by
the holder of the passport or travel document or any other person on his behalf;
(c) If the passport authority deems it necessary so to do in the interests of the sovereignity and integrity of India, the. security of India, friendly
relations of India with any foreign country, or in the interests of the general public;
(d) If the holder of the passport or travel document has, at any time after the issue of the passport or travel document, been convicted by a court in
India for any offence involving moral turpitude and sentenced in respect thereof to imprisonment for not less than two years;
(c) If proceedings in respect of an offence alleged to have been committed by the holder of the passport or travel document are pending before a
criminal court in India;
(f) If any of the conditions of the passport or travel document has been contravened;
(g) If the holder of the passport or travel document has failed to comply with a notice under Sub-section (1) requiring him to deliver up the same.
(h) If it is brought to the notice of the passport authority that a warrant or summons for the appearance or a warrant for the arrest, of the holder of
the passport or travel document has been issued by a court under any law for the time being in force or if an order prohibiting the departure from
India of the holder of the passport or other travel document has been made by any such court and the passport authority is satisfied that a warrant
or summons has been So issued or an order has been so made.
Section 10(3)(c) enables the passport authority to impound or revoke a passport if the passport authority deems it necessary so to do in the
interests of the sovereignty and integrity of India, the security of India, friendly relations of India with any foreign country, or in the interests, of the
general public.
222. Section 10(5) requires the passport authority to record in writing a brief statement of the reasons for making an order under Sub-section (1)
or(3) and to furnish the holder of the passport on demand a copy of the same unless in any case the passport authority is of the opinion that it will
not be in the interests of the sovereignty and integrity of India, the security of India, friendly relations of India with any foreign country or in the
interests of the general public to furnish such a copy. Section 11 provides for an appeal by the aggrieved person against any order passed by the
passport authority under several clauses mentioned in Sub-section (1) of that section. It is also provided that no appeal shall lie against any order
passed by the Central Government. Section 11(5). provided that in disposing of an appeal, the appellate authority shall follow such procedure as
may be prescribed and that no appeal shall be disposed of unless the appellant has been given a reasonable opportunity of representing his case.
Rue 14 of the Passport Rules, 1967 prescribes that the appellate authority may call for the records of the case from the authority who passed the
order appealed against and after giving the appellant a reasonable opportunity of representing his case pass final orders.
223. To sum up u/s 10(3)(c) if the passport authority deems it necessary so to do for reasons stated in the sub-section, he may impound a
passport. He is required to record in writing a brief statement of the reasons for making such order and to furnish a copy of the order on demand
unless in any case he thinks for reasons mentioned in Sub-section (5) that a copy should not be furnished. Except against an order passed by the
Central Government the aggrieved person has a right of appeal. The appellate authority is required to give a reasonable opportunity to the
aggrieved person of representing his case.
224. It was submitted on behalf of the petitioner that on a reading of Section 10(3) observance of rules of natural justice, namely the right to be
heard, is implied and as the Government had failed to give an opportunity to the petitioner to explain her case the order is unsustainable. In the
alternative it was submitted that if Section 10(3)(c) is construed as denying the petitioner an opportunity of being heard and by the provisions of
Section 11 a right of appeal against an order passed by the Central Government is denied the provisions will not be procedure as established by
law under Article 21 and the relevant sections should be held ultra vires of the powers of the legislature. It was contended that the power conferred
on the authority to impound a passport in the interests of general public is very vague and in the absence of proper guidance an order by the
authority impounding the passport ""in the interests of general public"" without any explanation is not valid. The last ground may easily be disposed
of. The words ''in the interests of general public'' no doubt are of a wide connotation but the authority in construing the facts of the case should
determine whether in the interests of public the passport will have to be impounded. Whether the reason''s given have annexus to the interests of
general public would depend upon the facts of each case. The plea that because of the vagueness of the words ''interests of the general public'' in
the order, the order itself is unsustainable, cannot be accepted.
225. The submission that in the context the rule of natural justice, that is, the right to be heard has not been expressly or by necessary implication
taken away deserves careful consideration. u/s 10(3) the passport authority is authorised to impound or revoke a passport on any of the grounds
specified in Clauses (a) to (h) of Sub-section (3). Sub-section 3(a) enables the authority to impound a passport if the holder of the passport is in
wrongful possession thereof, Under Sub-section 3(b) the authority can impound a passport if it was obtained by the suppression of material
information or on the basis of wrong information provided by the holder of the passport. Under Clause (d) a passport can be impounded if the
holder had been convicted by a Court of India for any offence involving moral turpitude and sentenced to imprisonment for not less than two years.
Under Clause (e) the passport can be impounded where proceedings in respect of an offence alleged to have been committed by the holder of a
passport is pending before a criminal court in India. Clause (4) enables the authority to impound the passport if any of the conditions of the
passport have been contravened. Under Clause (g) the passport authority can act if the holder of the passport had failed to comply with a notice
under Sub-section (1) requiring him to deliver up the same. Under Sub-clause (h) a passport may be impounded if it is brought to the notice of the
passport authority that a warrant or summons for appearance of the holder of the passport has been issued by any court or if there is an order
prohibiting departure from India of the holder of the passport has been made by a court. It will be noticed that when action is contemplated under
any of the Clauses (a), (b), (d), (e), (f) and (h), it is presumed that the authority will give notice, for the passport authority cannot be satisfied under
Sub-clause (a) that the holder is in wrongful possession thereof or under Clause (b) that he obtained the passport by suppression of material
information. Similarly under Clause (d) whether a person has been convicted by a court in India for any offence involving moral turpitude and
sentenced to imprisonment for not less than two years, can only be ascertained after hearing the, holder of the passport. Under Clause (e) the fact
whether proceedings in respect of an offence alleged to have been committed by the holder of the passport are pending before a criminal court can
only be determined after notice to him. Equally whether a condition of passport has been. contravened under Sub-clause (f) or whether he has
failed to comply with a notice under Sub-section (1) can be ascertained only after hearing the holder of the passport. Under Clause (h) also a
hearing of the holder of the passport is presumed. Reading Clause (C) in juxtaposition with other sub-clauses, it will have to determined whether it
was the intention of the legislature to deprive a right of hearing to the holder of the passport before it is impounded or revoked. In this connection,
it cannot be denied that the legislature by making an express provision may deny a person the right to be heard. Rules of natural justice cannot be
equated with the Fundamental Rights. As held by the Supreme Court in Union of India v. J. N. Sinha [1971] 1 S.C.R. 791, that ""Rules of natural
justice are not embodied rules nor can they be elevated to the position of Fundamental Rights. Their aim is to secure justice or to prevent
miscarriage of justice. These rules can operate only in areas not covered by any law validly made. They do not supplant the law but supplement it.
If a statutory provision can be read consistently with the principles of natural justice, the courts should do so. But if a statutory provision either
specifically or by necessary implication excludes the application of any rules of natural justice then the court cannot ignore the mandate of the
legislature or the statutory authority and read into the concerned provision the principles of natural justice."" So also the right to be heard cannot be
presumed when in the circumstances of the case, there is paramount need for secrecy or when a decision will have to be taken in emergency or
when promptness of action is called for where delay would"" defeat the very purpose or where it is expected that the person affected Would take
an obstructive attitude. To a limited extent it may be necessary to revoke or to impound a passport without notice if there is real apprehension that
the holder of the passport may leave the country if he becomes aware of any intention on the part of the passport authority or the Government to
revoke or impound the passport. But that by itself would not justify denial of an opportunity to the holder of the passport to state his case before a
final order is passed. It cannot be disputed that the legislature has not by express provision excluded the right to be heard. When the passport
authority takes action u/s 10(5) he is required to record in writing a brief statement of reasons and furnish a copy to the holder of the passport on
demand unless he for sufficient reasons considers it not desirable to furnish a copy. An order thus passed is subject to an appeal where an
appellate authority is required to give a reasonable opportunity to the holder of the passport to put forward his case. When an appeal has to be
disposed of after given for a specified period the revocation or impounding during the without hearing the aggrieved person. Further when a
passport is given for a specified period the revocation or impounding during the period when the passport is valid can only be done for some valid
reason. There is a difference between an authority revoking or modifying an order already passed in favour of a person and initially refusing to
grant a licence. In Purtabpur Co. v. Cane Commissioner, Bihar, the Supreme Court held that ""it would not be proper to equate an order revoking
of modifying a licence with a decision not to grant a licence."" In Schmidt v. Secretary of State, Home Affairs [1969] 2 Ch. 149, Lord Denning
observed that ""If his permit (alien) is revoked before the time limit expires he ought, I think, to be given an opportunity of making representation;
for he would have a legitimate expectation of being allowed to stay for the permitted time. Lord Denning extended the application of the rule of
audi alteram partem even in the case of a foreign alien who had no right to enter the country. When a permit was granted and was subsequently
sought to be revoked it has to be treated differently from that of refusing permission at the first instance. As in the present case the passport which
has been granted is sought to be impounded the normal presumption is that the action will not be taken without giving a opportunity to the holder of
the passport. Section 10(3) in enumerating the several grounds on which the passport authority may impound a passport has used the words like
''if the authority is satisfied'', ""the authority deems it necessary to do so."" The Privy Council in Duravappah v. Fernando [1967] 2 A. C. 337 after
referring to an earlier decision in Sugathadasa v. Jayasinghe [1958] 59 N.L.R. 457 disagreed with the decision holding ""As a general rule that
words such as ''where it appears to... or ''if it appears to the satisfaction of... or ''if the...considers it expedient that....'' or ''if the...is satisfied that....''
standing by themselves without other words or circumstances of qualification, exclude a duty to act judicially."", The Privy Council in disagreeing
with this approach observed that these various formulae are introductory of the matter to be considered and are given little guidance upon the
question of audi alteram partem. The statute can make itself clear on this point and if it does credit question. If it does not then the principle laid
down in Cooper v. Wardsworth Board of Works 1723 1 Str. 557 ; Mod. Rep. 148 where Byles, J. stated ""A long course of decision, beginning
with Dr. Bentley''s case, and ending with some very recent cases, establish, that although there are no positive words in the statute requiring that
the party shall be heard, yet the justice of the common law will supply the omission of the legislature."" In the circumstances, there is no material for
coming to the conclusion that the right to be heard has been taken away expressly or by necessary implication by the statute.
226. I may at this stage refer to the stand taken by the learned Attorney-General on this question. According to him ""on a true construction, the
rule audi alterant partem is not excluded in ordinary cases and that the correct position is laid down by the Bombay High Court in the case of
Minoo Maneckshaw v. Union of India 76 B.L.R. (1974) 788. The view taken by Tulzapurkar,, J. is that the rule of audi alteram partem is not
excluded in making an order u/s 10(3)(c) of the Act. But the Attorney General in making the concession submitted that the rule will not apply when
special circumstances exist such as need for taking prompt action due to the urgency of the situation or where the grant of opportunity would
defeat the very object for which the action of impounding is to be taken. This position is supported by the decision of Privy Council in De Verteuil
v. Knaggs [1918] A. C. 557 wherein it was stated ''it must, however, be borne in mind that there may be special circumstances which would
satisfy a Governor, acting in good faith, to take action even if he did not give an opportunity to the person affected to make any relevant statement,
or to correct or controvert any relevant statement brought forward to his prejudice."" This extraordinary step can be taken by the passport authority
for impounding or revoking a passport when he apprehends that the passport holder may leave the country and as such prompt action is essential.
These observations would justify the authority to impound the passport without notice but before any final order is passed the rule of audi alteram
partem would apply and the holder of the passport will have to be heard. I am satisfied that the petitioner''s claim that she has a right to be heard
before a final order u/s 10(3)(c) is passed is made out. In this view the question as to whether Section 10(3)(c) is ultra vires or not does not arise.
227. It was submitted on behalf of the state that an order under Sub-clause 10(3)(c) is on the subjective satisfaction of the passport authority and
that as the decision is purely administrative in character it cannot be questioned in a court of law except on very limited grounds. Though the courts
had taken the view that the principle of natural justice is inapplicable to administrative orders, there is a change in the judicial opinion subsequently.
The frontier between judicial or quasi judicial determination on the one hand and an executive or administrative determination on the other has
become blurred. The rigid view that principles of natural justice applied only to judicial and quasi judicial acts and not to administrative acts no
longer holds the field. The views taken by the courts on this subject are not consistent. While earlier decisions were in favour of administrative
convenience and efficiency at the expense of natural justice the recent view is in favour of extending the application of natural justice and the duty to
act fairly with a caution that the principle should not be extended to the extreme so as to affect adversely the administrative efficiency. In this
connection it is useful to quote the oft-repeated observations of Lord Justice Tucker in Russell v. Duke of Norfolk [1949] 1 All E.R. 109 ""The
requirements of natural justice must depend on the circumstances of the case, the nature of the inquiry, the rules under which the tribunal is acting,
the subject matter that is being dealt with, and so forth...but, whatever standard is adopted, one essential is that the person concerned should have
a reasonable opportunity of presenting his case."" In R. v. Gaming Board Ex. p. Benaim [1970] 2 Q.B. 417 Lord Denning held that the view that
the principle of natural justice applied only to judicial proceedings and not to administrative proceedings has been over-ruled in Ridge v. Baldwin
[1964] A.C. 40. The guidance that was given to the Gaming Board was that they should follow the principles laid down in the case of immigrants
namely that they have no right to come in, but they have a right to be heard. The Court held in construing the words the Board ""Shall have regard
only"" to the matter specified, the Board has a duty to act fairly and it must give the applicant an opportunity of satisfying them of the matter
specified in the section. They must let him know what their impressions are so that he can disabuse them. The reference to the cases of immigrants
is to the decisions of Chief Justice Parker in Re H. K. (An infant) [1967] 2 Q.B. 617, at 630. In cases of immigrants though they had no right to
come into the country it was held that they have a right to be heard. These observations apply to the present case and the plea of the petitioner that
the authority should act fairly and that they must let her know what their impressions are so that, if possible, she can disabuse them, is sound.
228. In American law also the decisions regarding the scope of judicial review is not uniform. So far as constitutional rights are involved due
process of law imports a judicial review of the action of administrative or executive officers. This proposition is undisputed so far as the questions
of law are concerned but the extent to which the Court should go and will go in reviewing determinations of fact has been a highly controversial
issue.
(Constitution of the United States of America, P. 1152, 1973 Ed.)
229. On a consideration of various authorities it is clear that where the decision of the authority entails civil consequence''s and the petition is
prejudicially affected he must be given an opportunity to be heard and present his case. This Court in Barium Chemicals Ltd. v. Company Law
Board [1966] Supp. S.C.R. 311 and Rohtas Industries Ltd. v. S. D. Agarwal & Anr., has held that a limited judicial scrutiny of the impugned
decision on the point of rational and reasonable nexus was open to a court of law. An order passed by an authority based on subjective
satisfaction is liable to judicial scrutiny to a limited extent has been laid down in U.P. Electric Co. v. State of U.P. wherein construing the provisions
of Section 3(2)(e) of the Indian Electricity Act 9 of 1910 as amended by the U.P. Act 30 of 1961, where the language used is. similar to Section
10(3)(c) of the Passport Act, this Court held that when the Government exercises its power on the ground that it ""deems such supply necessary in
public interest"" if challenged, the Government must make out that exercise of the power was necessary in the public interest. The Court is not
intended to sit in appeal over the satisfaction of the Government. If there is prima facie evidence on which a reasonable body of persons may hold
that it is in the public interest to supply energy to consumers the requirements of the statute are-fulfilled. ""In our judgment, the satisfaction of the
Government that the supply is necessary in the public interest is in appropriate cases not excluded from judicial review."" The decisions cited are
clear authority for the proposition that the order passed u/s 10(3)(c) is subject to a limited judicial scrutiny. An order u/s 10(3)(c) though it is held
to be an administrative order passed on the subjective satisfaction of the authority cannot escape judicial scrutiny. The Attorney General fairly
conceded that an order u/s 10(3)(c) is subject to a judicial scrutiny and that it can be looked into by the court to the limited extent of satisfying itself
whether the order passed has a rational and reasonable nexus to the interests of the general public.
230. It was next contended on behalf of the petitioner that the provisions of Section 10(5) of the Act which empowers the Passport authority or
the Government to decline furnishing the holder of the passport a brief statement of the reasons for making an order if the authority is of the opinion
that) it will not be in the interest of sovereignty and integrity of India, security of India, friendly relations of India with any foreign country, or in the
interests of the general public is unsustainable in law. It was submitted that along with the right to refuse to furnish a copy of the order made by the
Government, as a right of appeal is denied against am order made by the Central Govt. the provisions should be regarded as total denial or
procedure and arbitrary. In view of the construction which is placed on Section 10(3)(c) that the holder of the passport is entitled to be heard
before the passport authority deems it necessary to impound a passport, it cannot be said that there is total denial of procedure. The authority u/s
10(5) is bound to record in writing a brief statement of the reasons for making an order and furnish to the holder of the passport or travel
document on demand a copy of the same, unless in any case, the passport authority is of the opinion that it will not be in the interests of the
sovereignty and integrity of India, the security of India, friendly relation of India with any foreign country or in the interests of general public to
furnish such a copy. The grounds on which the authority may refuse to furnish the reasons are the same as provided in Section 10(3)(c) for
impounding a passport but the two powers are exercisable in totally different contexts. u/s 10(3), the question that has to be considered is whether
the passport has to be impounded in the interests of sovereignty and integrity of India etc. or in the interests of general public. In passing an order
u/s 10(5) it has to be considered whether in the interests of the sovereignty and integrity of India etc. or in the interests of general public, furnishing
of a copy of the reasons for the order, should be declined. Though the same grounds are mentioned for impounding a passport as well as for
refusing to furnish the reasons for making an order, it would not mean that when an order u/s 10(3)(c) is passed it would automatically apply to
Section 10(5) and for the same reason the authority can decline to furnish the reasons for the order. Section 10(5) says that the authority shall
furnish to the holder of the passport on demand a copy unless in any case the authority is of opinion that it will not be in the interests of sovereignty
and integrity of India etc. The expression ""unless in any case"" would indicate that it is not in every case that the authority can decline to furnish
reasons for the order. There may be some cases, and I feel that it can be only in very rare cases, that a copy containing the reasons for making
such order can be refused. Though rare there may be some cases in which it would be expedient for the authority to decline to furnish a copy of
the reasons for making such order. But that could only be an exception is indicated from the fact that the aggrieved person, has a right of appeal u/s
11 which has to be decided after giving a reasonable opportunity of representing his case. A reasonable opportunity cannot ordinarily be given
without disclosing to that person the reasons for the order. In those rare cases in which a copy for the reasons of the order is declined by the
passport authority and is not furnished during the hearing of the appeal, it would furnish sufficient justification for the courts to have a close look
into the reasons for the order and satisfy itself whether it has been properly made. But I am unable to say that a. provision which empowers the
authority to decline to furnish reasons for making the order is not within the competence of the legislature. The learned Counsel for the petitioner,
with some justification, submitted that if no reasons are furnished by the Govt. and no appeal is provided against the order of the Govt. it would
virtually amount to denial of procedure established by law as contemplated under Article 21 of the Constitution of India. Though there is
considerable force in this submission. I am unable to accept this plea for two reasons. Firstly, the Govt. is bound to give an opportunity to the
holder of the passport before finally revoking or impounding it. I expect the case in which the authority declines to furnish reasons for making such
an order would be extremely rare. In such cases it should be borne in mind that when the Govt. itself passes an order it should be presumed that it
would have made the order after careful scrutiny. If an order is passed by the passport authority, an appeal is provided. If the Govt. passes. an
order, though no appeal is provided for, but as the power is vested in the highest authority the section is not unconstitutional- Chinta Lingam and
Ors. v. Government of India & ors. for the order, would be subject to judicial scrutiny by the High Court and the Supreme; Court. I feel that in the
circumstances there is no justification for holding that Section 10(5) of the Act is ultra vires of the powers of the legislature. We have taken note of
the fact that in the present case there is no reason in declining to furnish to the petitioner the statement of reasons for impounding the passport, but
such a lapse by the authority would not make Section 10(5) ultra vires of the powers of the legislature.
231. It was next contended that in the present case the passport was impounded u/s 10(3)(c) of the Act on the ground that (a) it is in the public
interest that Smt. Maneka Gandhi should be able to give evidence before the Commission of Inquiry and, (b) that Smt. Maneka Gandhi should
have an opportunity to present her views before the Commission of Inquiry and according to a report received there is likelihood of Smt. Maneka
Gandhi leaving India. It was submitted that impounding of the passport on the ground stated above is unjustified.. Referring to Section 10(3)(h)
where it is provided that when it is brought to the notice of the passport authority that a warrant or summons for appearance or a warrant ''for the
arrest of the holder of the passport has been issued by a court under any law for the time being in force or if an order prohibiting the departure
from India of the holder of the passport or other travel document has been made by any such court and the passport authority is satisfied that a
warrant or summons has been so issued or an order has been so made, impound the passport. For application of this clause there must be a
warrant or summons from the court or an order by the Court prohibiting the departure from India. It was submitted that it is not certain whether the
Commission would require the presence of the petitioner at all and if required when her presence will be necessary. There had been no summons,
or any requisition from the Commission of Inquiry requiring the petitioner''s presence and in such circumstances it was submitted that the order is
without any justification. A notification issued by the Ministry of External Affairs u/s 22(a) of the Passports Act on 14-4-76 was brought to our
notice. By that notification the Central Govt. considered that it is necessary in the public interest to exempt citizens of India against whom
proceedings in respect of an offence alleged to have been committed by them are pending before a criminal court in India and if. they produce
orders from the Court concerned permitting them to depart from India from the operations of the provisions of Clause (f) of Sub-section (2) of
Section 6 of the Act subject to the condition that the passport will be issued to such"" citizen only for a period specified in such order of the Court
and if no period is specified the passport shall be issued for a period of six months and may be renewed for a further period of six months if the
order of the court is not cancelled or modified. The citizen is also required to give an undertaking to the passport authority that he shall, if required
by the court concerned, appear before if at any time during the continuance in force of the passport so issued. It was submitted that when such
facility is provided for a person who is being tried for an offence in a criminal court the same facility at least should be given to a person who may
be required to give evidence before a Commission of Inquiry. It is unnecessary for me to go into the question as to whether in the circumstances
the impounding of the passport is justified or not for the learned Attorney General submitted that the impounding was for the purpose of preventing
the petitioner from leaving the country and that a final decision as to whether the passport will have to be impounded and if so for what period will
be decided later. On behalf of the Government a statement was filed which is as follows :-
1. The Government is agreeable to considering any representation that may be made by the petitioner in respect of the impounding of her passport
and giving her an opportunity in the matter. The opportunity will be given within two weeks of the receipt of the representation. It is clarified that in
the present case, the grounds for impounding the passport are those mentioned in the affidavit in reply dated 18th August, 1977 of Shri Ghosh
except those mentioned in para 2(i)
2. The representation of the petitioner will be dealt with expeditiously in accordance with law.
3. In the event of the decision of impounding the passing having confirmed, it is clarified that the duration of the impounding will not exceed a
period of six months from the date of the decision that may be taken on the petitioner''s representation.
4. Pending the consideration of the petitioner''s representation and until the decision of the Government of India thereon, the petitioner''s passport
shall remain in custody of this Honourable Court.
5. This will be without prejudice to the power of the Government of India to take such action as it may be advised in accordance with the
provisions of the Passport Act in respect of the petitioner''s passport.
In view of the statement that the petitioner may make a representation in respect of impounding of passport and that the representations will be
dealt with expeditiously and that even if the impounding of the passport is confirmed it will not exceed a period of six months from the date of the
decision that may be taken on the petitioner''s representation, it is not necessary for me to go into the merits of the case any further. The Attorney
General assured us that all the grounds urged before us by the petitioner and the grounds that may be urged before the authority will be properly
considered by the authority and appropriate orders passed.
232. In the result, I hold that the petitioner is not entitled to any of the fundamental rights enumerated in Article 19 of the Constitution and that the
Passport Act complies with the requirements of Article 21 of the Constitution and is in accordance with the procedure established by law. I
construe Section 10(3)(c) as providing a right to the holder of the passport to be heard before the passport authority and that any order passed u/s
10(3) is subject to a limited judicial scrutiny by the High Court and the Supreme Court.
233. In view of the statement made by the learned Attorney General to, which reference has already been made in judgment, I do not think it
necessary to formally interfere with the impugned order. I accordingly dispose of the Writ Petition without passing any formal order. There will be
no order as to costs.
234. Having regard to the majority view, and, in view of the statement made by the learned Attorney-General to which reference, has already been
made in the judgments we do not think it necessary to formally interfere with the impugned order. We, accordingly, dispose of the Writ Petition
without passing any formal order. The passport will remain in the custody of the Registrar of this Court until further orders. There will be no order
as to costs.
