Jawahar Lal Gupta, J.@mdashIs the provision contained in Section 175(1)(q) which provides that a person having more than two living children
shall not be qualified to be the village Sarpanch invalid ? This is the short question that arises in this bunch of four petitions. The counsel have
referred to the facts as averred in CWP No. 6335 of 2000. These may be briefly noticed.
2. The petitioner was elected as Sarpanch in March, 2000. Apprehending that he was not qualified to hold the office in view of the provision of
Section 175( l)(q) of the Haryana Panchayati Raj Act, 1994, he has approached this court through the present petition. He prays that the provision
be declared ultra vires the Constitution. While this matter was pending, the petitioner''s case was examined by the respondent authorities. Vide
order dated January 8, 2001, it was held that the petitioner has 9 children. Therefore, in view of the provision of Section 175(1)(q), he was
disqualified to held the post of Sarpanch. The order was conveyed to the petitioner. He has not chosen to amend the petition to challenge this
order. However, the petitioner maintains that the provision being unconstitutional, the impugned order is untenable.
3. The claim made on behalf of the petitioner has been controverted by the respondents. A written statement has been filed. The petitioner''s claim
that the provision offends Article 14 of the Constitution has been repudiated.
4. Counsel for the parties have been heard,
5. The short question that arises is- Whether Section 175(1)(q) offends Article 14? The provision provides as under ;-
175. ""Disqualifications. (1) No person shall be a Sarpanch or a Panch or a Gram Panchayat or a member of a Panchayat Samiti or Zila Parishad
or continue as such who -
(a) to (p) xx xx xx xx
(q) has more than two living children :
Provided that a person having more than two children on or upto the expiry of one year of the commencement of this Act, shall not be deemed to
be disqualified"";
A perusal of the above provision shows that a person who has more than two living children (the provision has been amended in 1995 to say more
than two children) is not qualified to hold the office of village Sarpanch. This provision has apparently been made in view of the crisis of numbers
that this country faces. It is one of the small measures which has been taken by the Legislature to discourage people from having large families.
6. Mr. Chaudhary contends that the religious tenets governing the petitioner permit him to have four wives. There is no embargo on the number of
children. Thus, the offending legislation is against religion and, thus, invalid.
7. We are unable to accept this contention. The provision does not debar the petitioner from having children. It does not affect his freedom of
religion. It only provides that a person like the petitioner shall be disqualified from holding the office of Sarpanch. The purpose is to send a message
to the people at the grass-root level. Persons who opt to lead people in villages must set a personal example. To achieve this objective, the
Legislature has provided that a person having more than two living children shall not be eligible to hold the office of Sarpanch.
8. Mr. Chaudhary submits that such an embargo has not been placed on other elected offices like those of the Members of Parliament and
Legislative Assemblies. Thus, the provision violates Articles 14. We are unable to accept the contention.
9. An omission to make a similar provision in other cases cannot ipso facto result in the provision becoming unconstitutional. It may be advisable
for the Parliament and the State Legislatures to enact laws imposing similar restrictions even in respect of various other offices. However, till such
time as a similar provision is made, it cannot be said that Section 175(1 )(q) is unconstitutional.
10. The growing numbers pose a national problem, From about 300 million at the time of independence, we have already crossed the one ''billion''
barrier. There is no tangible reason for optimism in sight. For the poor in the country, procreation appears to be the only recreation, Thus, the
growth continues. The numbers continue to multiply, A check is a national imperative. The impugned provision is a small step, The purpose is
laudable. The example is worth emulation. It suffers from no legal infirmity.
In view of the above, we find no merit in these petitions. These are, consequently, dismissed. The provision and the order are held to be legal and
valid. Under the circumstances, the parties are left to bear their own costs.
11. Petitions dismissed.