Hrishikesh Roy J
1. Heard Mr. Vivek Tankha, learned Senior Counsel appearing for the appellant. The respondents are represented by Ms. Mrinal Gopal Elker, learned
counsel and Mr. Avdhesh Kumar Singh, learned counsel.
2. This matter is posted before this larger Bench on account of the split verdict rendered on 4.4.2024 by the two learned Judges of this Court. The
case pertains to the validity of appointments made for the post of school teachers (Shiksha Karmi Grade III) in Janpad Panchayat, Gaurihar in the
year 1998. Four Civil Appeals were filed before this Court by ten persons, who are alleged to be the relatives of the members of the selection
committee and were placed in the final select list of 249 Shiksha Karmis.
3. While Justice JK Maheshwari upheld the finding to set aside the selection of Shiksha Karmis on account of the violation of the first limb of the
principle of natural justice i.e. rule against bias, Justice KV Vishwanathan has however upheld the selection, citing inter alia, a breach of the right to a
fair hearing. Therefore, in this case, we are confronted with a conflict between the two foundational principles of natural justice i.e. rule against bias
(nemo judex in causa sua) and the right to a fair hearing (audi alteram partem).
I.RELEVANT FACTS
4. Initially, one Kunwar Vijay Bahadur Singh Bundela challenged the preparation of the select list by filing an appeal before the Collector, District
Chhatarpur, who quashed the select list, vide order dated 31.8.1998 and remitted the matter for fresh consideration. Thereafter, a fresh select list
consisting of 249 candidates including the names of appellants (and four others) was published on 16.9.1998 and the appointment order was issued on
17.9.1998. The selection and appointment of the appellants was challenged by an unsuccessful candidate-Archana Mishra (Respondent No. 4 herein),
before the Collector, District Chatarpur, Madhya Pradesh, under Section 3 of Madhya Pradesh Panchayat (Appeal and Revision) Rules, 1995(for
short “Appeal and Revision Rules,1995) alleging that elements of nepotism, corruption and bias have seeped into the selection process because of
the composition of the selection committee. The Collector, accepting the challenger’s contention vide order dated 02.06.1999, set aside the
appellants’ appointment by concluding that the recruitment was vitiated on account of bias and nepotism. The Collector found fault with the
composition of the selection committee, some of whom were the family members of the appellants herein and opined that the award of marks in the
selection, was improper. Relying on Section 40(c) and Section 100 of Panchayat Raj Act Avam Gram Swaraj Adhiniyam, 1993 (for short
“Adhiniyam, 1993), it was noted that office bearers cannot facilitate financial gains to relatives. The Collector further noted that:
‘ …it is proved that the appointment of these relatives could not be deemed to be according to the prescribed procedure and the scheme and therefore, it is not
necessary to call them up’.
5. Relying on the MP High Court’s judgment in Hira Lal Patel v Chief Executive Officer, District Panchayat, Sarangarh 1(998) 2 MP WN
39, the Collector without issuing notice to the selectees observed that if the appointment is not made as per the scheme, it can be terminated without
giving any opportunity of hearing.
6. Aggrieved by the above interference with the selection, the appellants filed a Revision petition before the Commissioner, Revenue, Sagar Division
under section 5 of the Appeal and Revision Rules,1995. The selectees contended therein that without arraying them and without affording them any
hearing, the Collector could not have interfered with the selection and this would be in violation of the principles of natural justice. The Revision
Petition was however dismissed by the Commissioner vide order dated 14.3.2000. In the said order the Commissioner observed in para (6) that the
selection is contrary to Section 40(C) of the Adhiniyam, 1993. The Revisional Authority brushed aside the plea of non-joinder and of not affording
opportunity of hearing, by relying on the admission of the relationship of the appellants with the members of the selection committee, as noted in the
reply filed by the Chief Executive Officer. Aggrieved by the order of the Commissioner, the appointees filed a writ petition under Article 226 of the
Constitution of India before the Madhya Pradesh High Court which was however dismissed by the learned single judge vide order dated 31.7.2008.
Relying on State Bank of Patiala v SK Sharma 1996 (3) SCC 364, it was observed that the opportunity of hearing has to be tested on the touchstone
of actual prejudice being caused to the writ petitioners. It was also noted that full opportunity of hearing was granted at the Revisional stage by the
Commissioner. According to the learned Judge the Chief Executive officer’s reply established that few selectees were relatives of Smt. Pushpa
Dwivedi(Chairperson of the selection Committee) and similarly, close relatives of Shri Swami Singh(member of the Education Committee) such as his
sister-in-law, son, daughter-in-law and nephew were also among the selected candidates. The Single Judge relied on the five-judge bench decision of
this Court in AK Kraipak v Union of India 1969 (2) SCC 262 (for short “AK Kraipakâ€) where it was emphasized that the presence of
interested parties in the selection committee creates a reasonable likelihood of bias, even if direct participation is limited. It was therefore concluded
that even though Smt. Pushpa Dwivedi(Chairperson) and Swami Singh(member) recused themselves during interviews of their alleged relatives, their
presence on the committee could have influenced the overall selection process.
7. The appellants then preferred a writ appeal which was dismissed by the Division bench of the High Court on 15.12.2008. The Division Bench noted
inter alia that:
‘though it was imperative on the part of appellants to implead the affected parties, yet as the affected parties had been given full opportunity from all aspects by
the revisional forum as well as by the Learned Single Judge, we do not think it apt and apposite to quash the order and remand the matter to the Collector’.
8. Relying on decisions of this Court on bias [A.K. Kraipak v Union of India (1969) 2 SCC 262; J. Mohapatra & Co. v. State of Orissa, (1984)
4 SCC 103, Ashok Kumar Yadav v. State of Haryana, (1985) 4 SCC 417, Kirti Deshmankar v. Union of India, (1991) 1 SCC 104, Gurdip
Singh v. State of Punjab, (1997) 10 SCC 641, Utkal University v. Nrusingha Charan Sarangi, (1999) 2 SCC 193, G.N. Nayak v. Goa
University, (2002) 2 SCC 712, Govt. of T.N. v. Munuswamy Mudaliar, 1988 Supp SCC 651 : AIR 1988 SC 2232, Bihar State Mineral
Development Corporation v. Encon Builders (I) (P) Ltd., (2003) 7 SCC 41]8, the Division Bench observed that bias is a state of mind at work
and when the degree of relationship is in quite proximity, bias has to be inferred.
9. Thereafter when the matter reached the Supreme Court, Justice KV Vishwanathan concluded that the selection of appellants was erroneously set
aside, in breach of the principle of audi alteram partem. It was further held that the principle must be adhered to at the original stage. Furthermore,
Rule 9 of the Appeal and Revision Rules, 1995 was not complied with. It was also observed that the orders of the Collector & Commissioner made no
reference either to definition of ‘relative’ in explanation to Section 40(c) of Adhiniyam nor to the resolution providing for recusal. Non-
impleadment of parties amounted to ‘no opportunity at all’ for hearing was the conclusion reached by Justice KV Vishwanathan.
10. On the other hand, Justice J.K. Maheshwari upheld the decision to cancel the appointment of the appellants and opined that the first limb of natural
justice i.e. ‘rule against bias’ was irrefutably proved, as reasonable likelihood of bias was established. The plea of non-impleadment was
considered to be a useless formality. It was further held that unless prejudice is demonstrated, mere non-joinder at the initial stage does not violate the
principles of natural justice.
II.  SUBMISSIONS
11. The foundational contention of the appellants is that since their appointments were cancelled without affording them any hearing and without
arraying them as a party in the challenge by the respondent no. 4(Archana Mishra), the adverse decision taken against the appellants, is legally
unsustainable. Mr. Vivek Tankha, the learned Senior Counsel would argue that an incorrect narrative was the basis for the allegation made by the
respondent No. 4, about unfair selection. It is specifically pointed out that none of the relatives of the candidates had participated during the selection
of the appellants. More importantly, the related persons had not awarded any marks to influence the selection. Specifically adverting to the marks
obtained by the challenger and the selectees, the appellants argue that it was a fair selection and that intervention was unmerited.
12. On the other hand, learned Counsel for the respondent, Mrinal Gopal Elker, and Avdhesh Kumar Singh, would rely on Section 40(c) of the
Adhiniyam,1993 to project that the said section provides that ‘any of the office bearers shall not cause financial gain to his relatives’. According
to them, the presence of close relatives in the selection process vitiated the process of selection of Shiksha Karmis. They projected that non-
adherence to the principles of audi alteram partem, if any, was cured by the proceedings before the commissioner wherein appellants were given full
opportunity. On that basis, it was submitted that the non- granting of opportunity of hearing by the Collector at the original stage was inconsequential.
According to the respondent, the reasonable likelihood of bias in selection is established by the close relationship between the Committee members and
the selected candidates who have been awarded high marks in comparison to other candidates in the interview process.
III. ISSUES
13. Going by the above submissions, the following broad issues fall for our consideration:
A. Whether the selection is vitiated for violation of the first limb of natural justice i.e. rule against bias?
B. Where it is a case of violation of the principle of audi alteram partem? Is demonstration of prejudice necessary to succeed with a claim of violation
of the principle of audi alteram partem?
C. Whether the breach of the principle of audi alteram partem at the original stage can be cured, at the Revisional stage?
IV.  DISCUSSION
14. Judicial review of administrative actions are permissible on the grounds of illegality, unreasonableness or irrationality and procedural irregularity
[State of A.P. v. McDowell & Company, (1996) 3 SCC 709; Tata Cellular v. Union of India, (1994) 6 SCC 651; and Council of Civil Service
Unions v. Minister for Civil Service, 1985 AC 374 (HL); Mohd. Mustafa v. Union of India, (2022) 1 SCC 294]. Lord Diplock Council of
Civil Service Unions v. Minister for Civil Service, 1985 AC 374 succinctly described each of the aforementioned grounds for judicial review as
under:
“By “illegality†as a ground for judicial review I mean that the decision-maker must understand correctly the law that regulates his decision-making power and
must give effect to it. Whether he has or not is par excellence a justiciable question to be decided, in the event of dispute, by those persons, the Judges, by whom the
judicial power of the State is exercisable.
By “irrationality†I mean what can by now be succinctly referred to as “Wednesbury [Associated Provincial Picture Houses v. Wednesbury Corpn., (1948) 1
KB 223 (CA)] unreasonablenessâ€. It applies to a decision which is so outrageous in its defiance of logic or of accepted moral standards that no sensible person who
had applied his mind to the question to be decided could have arrived at it. Whether a decision falls within this category is a question that Judges by their training
and experience should be well equipped to answer, or else there would be something badly wrong with our judicial system. To justify the court's exercise of this role,
resort I think is today no longer needed to Viscount Radcliffe's ingenious explanation in Edwards v. Bairstow [Edwards v. Bairstow, 1956 AC 14 : (1955) 3 WLR 410
(HL)] , of irrationality as a ground for a court's reversal of a decision by ascribing it to an inferred though unidentifiable mistake of law by the decision-maker.
“Irrationality†by now can stand on its own feet as an accepted ground on which a decision may be attacked by judicial review.
I have described the third head as “procedural impropriety†rather than failure to observe basic rules of natural justice or failure to act with procedural fairness
towards the person who will be affected by the decision. This is because susceptibility to judicial review under this head covers also failure by an Administrative
Tribunal to observe procedural rules that are expressly laid down in the legislative instrument by which its jurisdiction is conferred, even where such failure does not
involve any denial of natural justice. But the instant case is not concerned with the proceedings of an Administrative Tribunal at all.â€
15. It is equally well-settled that courts under its writ jurisdiction do not interfere with selections made by expert bodies by reassessing the comparative
merits of the candidates. Interference with selections is limited to decisions vitiated by bias, malafides and violation of statutory provisions [Dalpat
Abasaheb Solunke v. B.S. Mahajan, (1990) 1 SCC 305; Badrinath v. State of T.N., (2000) 8 SCC 395, National Institute of Mental Health &
Neuro Sciences v. K. Kalyana Raman, 1992 Supp (2) SCC 481; I.P.S. Dewan v. Union of India, (1995) 3 SCC 383; UPSC v. Hiranyalal
Dev, (1988) 2 SCC 242; ; M.V. Thimmaiah v. UPSC, (2008) 2 SCC 119 and UPSC v. M. Sathiya Priya, (2018) 15 SCC 796]. Additionally, this
Court has also held that administrative action can be reviewed on the ground of proportionality if it affects fundamental rights guaranteed under Article
19 and 21 of the Constitution of India [Om Kumar v. Union of India, (2001) 2 SCC 386 : 2001 SCC (L&S) 1039; Union of India v. G.
Ganayutham, (1997) 7 SCC 463 : 1997 SCC (L&S) 1806].
16. In this case, our primary focus is on procedural impropriety and in particular, the breach of the principles of natural justice. The process for
arriving at a decision is equally significant as the decision itself. If the procedure is not ‘fair’, the decision cannot be possibly endorsed. The
principles of natural justice as derived from common law which guarantee ‘fair play inaction’ Maneka Gandhi v. Union of India, (1978) 1
SCC 246, has two facets which include rule against bias and the rule of fair hearing. Additionally, a reasoned order has also been regarded as a third
facet of the principles of natural justice [S.N. Mukherjee v. Union of India, (1990) 4 SCC 594 ; Siemens Engg. & Mfg. Co. of India Ltd. v.
Union of India, (1976) 2 SCC 981; CCI v. SAIL, (2010) 10 SCC 744; Kranti Associates (P) Ltd. v. Masood Ahmed Khan, (2010) 9 SCC 4]96
and holds utmost significance in ensuring fairness of the process.
ISSUE A
17. The first issue that falls for our consideration is whether the selection stands vitiated on the ground of violation of the rule against bias. It must be
borne in mind that when a statute specifies the procedure for administrative decision making, the principles of natural justice supplement but do not
substitute the statutory procedure AK Kraipak v Union of India (1969) 2 SCC 262. However, even if the statute does not provide for the
administrative procedure, the authorities are bound to make decisions in adherence to the principles of natural justice.
18. Let us now consider the relevant statutory provisions in the present case which operate alongside the common law principles. The Madhya
Pradesh Panchayat Shiksha Karmis (Recruitment and Conditions of Service) Rules, 1997 is framed in exercise of the powers conferred by sub-
section (2) of Section 53, sub-section (1) of Section 70 read with subsection (1) of Section 95 of Adhiniyam, 1993 is apposite. Rule 2(h) defines
‘Shiksha Karmi’ as under:
“Shiksha Karmi†means the person appointed by Zila Panchayat or Janpad Panchayat, as the case may be, for teaching in the schools under their control.â€
19. Rule 5 deals with ‘Methods of Selection and Recruitment’. Sub-rule 8 provides that the Selection Committee shall be constituted consisting
of members as specified in Schedule II by the Zila Panchayat or the Janpad Panchayat, as the case ,may be. The relevant sub-Rule 9 reads as under:
(i) the Committee will assess the candidates called for interview and award marks in the following manner:
a) 60% marks for marks obtained in the qualifying examination specified in Schedule II;
b) 25% marks for the teaching experience in the schools of concerning Janpad Panchayat or Zila Panchayat. Similar benefits will be given for teaching experience of
equivalent rural school. The decision of the Committee on the validity and valuation of the certificate of teaching experience of rural schools will be final;
c) 15% marks for oral test which may include the test for-
i) communication skills in local dialect
ii) knowledge of local environment
iii) general knowledge
iv) training and teaching aptitude and
v) any other test which the Selection Committee may deem fit.
d) Other things remaining the same, preference, preference will be given to candidates who possess certificate in B. Ed, BTI or D. Ed.
e) All other things remaining the same, in the final selection, those who have teaching experience of schools of Janpad Panchayat or Zila Panchayat will be given
preference.
(ii) Select list of each category shall be prepared on the basis of above assessment in order of merit and shall include 10% names in waiting list which shall be valid for
six months.â€
20. The statutory Rules clearly specify the designation of those who must be included in the selection committee, as outlined in Schedule II of the
Rules,1997. They are following:
“1.Chairperson, Standing Committee of Education of Janpad Panchayat;
2. Chief Executive Officer, Janpad Panchayat;
3. Block Education Officer (Member Secretary);
4. Two specialists in the subject to be nominated by the Standing Committee for Education of whom one shall be woman; and
5. All members from the Standing Committee of whom atleast one belongs to Scheduled Castes, Scheduled Tribes or OBC, in case there is no SC/ST/OBC member in
the Standing Committee then the same shall be nominated from the General Body.â€
21. Therefore, ‘all members from the Standing Committee’ were required to be a part of the selection committee. It is also important to note
that the following resolution was passed by the Standing Committee on recusal:
“(C) Letter No. 423/S.T.98 dated 26.07.1998 of the Collector, Chhatarpur was read over by Chief Executive Officer, in which it has been mentioned that at the time of
recruitment of teachers those members and officers also take part in the interview whose close relatives are the candidates due to which the entire selection process is
likely to be affected. Therefore, the directions are given toimmediately examine whether any candidate is the close relative of the member of the Committee in the
interview. If any near relative of the member or the officer is the candidate, then such member or officer should not be present on the date of interview and any
impartial person should be kept in his place. The Committee unanimously decided that if any close relative of any member, officer or subject expert appears for
interview then the marks to be given by that member, officer or subject specialist should be given by Chief Executive Officer and that member, officer or subject expert
shall not be present at the venue of interview. This resolution has been passed unanimously.â€
22. Rule 40 deals with the removal of office bearers of Panchayat and provides as under:
“40. Removal of office-bearers of Panchayat- (1) The State Government or the prescribed authority may after such enquiry as it may deem fit to make at any time,
remove an office bearer-
(a) if he has been guilty of misconduct in the discharge of his duties; or
(b) if his continuance in office is undesirable in the interest of the public: Provided that no person shall be removed unless he has been given an opportunity to show
cause why he should not be removed from his office.
Explanation-For the purpose of this sub-section “Misconduct†shall include-
(a) any action adversely affecting,-
(i) the sovereignty, unity and integrity of India; or
(ii) the harmony and the spirit of common brotherhood amongst all the people of State transcending religious, linguistic, regional, caste or sectional diversities; or
(iii) the dignity of women; or
(b) gross negligence in the discharge of the duties under this Act;
[(c) the use of position or influence directly or indirectly to secure employment for any relative in the Panchayat or any action for extending any pecuniary benefits to
any relative, such as giving out any type of lease, getting any work done through them in the Panchayat by an office-bearer of Panchayat.
Explanation. - For the purpose of this clause, the expression “relative†shall mean father, mother, brother, sister, husband, wife, son, daughter, mother-in-law,
father-in-law, brother -in-law, sister-in-law, son-in-law or daughter-in-law : ]â€
23. The explanation to clause(c) provides for the definition of the expression ‘relative’ to mean ‘father, mother, brother, sister, husband, wife,
son, daughter, mother-in-law, father-in-law, brother-in-law, sister-in-law, son-in-law or daughter-in-law’. Rule 100 of the Adhiniyam which has
some relevance reads thus:
“100. Penalty for acquisition by a member, office bearer or servant of interest in contract. - If a member or office bearer or servant of Panchayat
knowingly acquires, directly or indirectly any personal share or interest in any contract or employment, with, by or on behalf of a Panchayat without
the sanction of or permission of the prescribed authority he shall be deemed to have committed an offense under Section 168 of the Penal Code, 1860
(XLV of 1860).â€
24. Having noted the relevant statutory provisions, a brief survey of the jurisprudence on the appropriate test for bias and the applicable standard of
proof would now be in order before the statutory law and the common law principles are applied to the facts of the present case.
25. The principle of nemo judex causa sua found its origin in English law. In Dimes v. Proprietors of the Grand Junction Canal Dimes v. The
Proprietors of the Grand Junction Canal, (1852) 3 HLC 759, the House of Lords in a case concerning pecuniary interest observed that the rule
against bias extends not only to actual bias but also to the appearance of bias. This principle was later extended to other forms of interest in R v.
Sussex Justices ex parte McCarthy [1924] 1 KB 256 where it was held that ‘even a suspicion that there has been improper interference with the
course of justice’, would lead to the vitiation of proceedings. Lord Hewart noted that it is of fundamental importance that justice should not only be
done, but should manifestly and undoubtedly be seen to be done. Lord Denning in Metropolitan Properties Co. (FGC) v Lannon (1969) 1 QB 577
noted that, ‘if right minded persons would think that, in the circumstances, there was a ‘real likelihood of bias’ on his part, he should not sit.
And if he does sit, his decision does not stand’. It was further held that ‘there must be circumstances from which a reasonable man would think
it likely or probable that the justice, or chairman as the case may be, would, or did, favour one side at the expense of the other.’
26. The emphasis on ‘likely or probable’ as noted by Lord Denning, was considered in R v Gough 1993 AC 646 (for short “Goughâ€) where
the Court shifted the focus to the possibility of bias rather than its probability. The test articulated in Gough(supra), was whether there was a ‘real
danger of bias’ rather than a ‘real likelihood’ of bias. It prioritised the court’s assessment of bias over the perception of a fair-minded
and informed observer emphasising that the court ‘personifies the reasonable man’. This test was criticised in other common law jurisdictions
for veering away from the public perception of bias. The House of Lords modified the said test in Porter v Magill (2002) 1 All ER 465 and pronounced
as under:
“The Court must first ascertain all the circumstances which have a bearing on the suggestion that the judge was biased, it must then ask whether those
circumstances would lead to a fair minded and informed observer to conclude that there was a real possibility that the Tribunal was biased.â€
27. Indian Courts have consistently adopted the ‘real likelihood’ test to determine bias [Manak Lal v Dr. Prem Chand Singhvi 1957 SCC
OnLine SC 10; Ranjit Thakur v. Union of India (1987) 4 SCC 611; Rattan Lal Sharma v. Managing Committee, Dr. Hari Ram (Co-
Education) Higher Secondary School, (1993) 4 SCC 10; S Parthasarathi v. State of AP (1974) 3 SCC 459; SK Golap and others v Bhuban
Chandra Panda 1990 SCC OnLine Cal 264; GN Nayak v Goa University (2002) 2 SCC 71],2. In a recent decision in Central Organisation for
Railway Electrification v. ECI SPIC SMO MCML (JV) A Joint Venture Co. 2024 SCC OnLine SC 3219Â a constitution bench of this Court
speaking through DY Chandrachud CJ(of which one of us was a member), summarised the Indian position thus:
“Although there have been vacillations about the test in England, the Indian courts have been largely consistent in their approach by applying the test of real
likelihood of bias or reasonable apprehension of bias. Recently, the court has used the real danger of bias test. However, the above discussion shows that there is no
significant difference between the real danger of bias test and the real possibility of bias test if the question of bias is inferred from the perspective of a reasonable or
fair-minded person.â€
28. Turning now to the facts of the present case, let us first examine whether the selection can be set aside if there are circumstances which would
give rise to a reasonable likelihood of bias from the perspective of a fair-minded person:
(i) The resolution for recusal, passed unanimously by the Janpad Panchayat would be a relevant and an important factor that reflects on the efforts to ensure
impartiality in the selection process. The resolution mandated that members who had close relatives among the candidates would recuse themselves from the
interview process, with their responsibilities being delegated to the Chief Executive Officer. In this manner, the Panchayat addressed the concern and perception of
bias in the mind of a fair-minded observer. Recusal is an acceptable mechanism and serves to eliminate any reasonable likelihood of bias. It was however argued that
the counter affidavit filed by the Chief Executive Officer, Janpad Panchayat, attaching the certificate given by the Sarpanch of the Panchayat, acknowledges the
relationship of the selected/appointed candidates with the members of selection committee giving rise to a reasonable conclusion of bias. However, when the
concerned person has recused and did not award any marks, it is difficult for us to accept a contention on a so-called relative, influencing the selection.
(ii) The statutory definition of ‘relative’, as per the Adhiniyam,1993 was not specifically adverted to by the adjudicatory forums. This was an important
omission as few candidates do not fall within the scope of this definition of ‘relative’. Thus, the challenge of bias gets diluted further.
(iii) It has also been argued that marks obtained by the Complainant in the interview was more than the marks obtained by the appellants. These facts could have
been demonstrated by the appellants (selectees) before the Collector, if they were arrayed as the affected party and opportunity of hearing was provided to them.
29. In a scenario such as this where the members did not participate in the interview, a reasonable likelihood of bias in our opinion cannot reasonably
be inferred. While it is true that actual bias need not be proved, this appears to be a case of allegation of bias without any foundational footing. We
must also be mindful of the fact that the absence of opportunity of hearing at the initial stage, has prevented the selectee to show that no relative had
influenced their selection. It also disables this Court to examine the issue holistically to conclusively determine bias.
30. It must also be emphasized that the nemo judex rule is subject to the rule of necessity and yields to it Union of India v Tulsiram Patel, (1985) 3
SCC 398; Swadesh Cotton Mills v Union of India, (1981) 1 SCC 664. In J Mohapatra v State of Orissa (1984) 4 SCC 103, the Court recognized
that the doctrine of necessity serves as an exception to the rule against bias. In a matter like this, the doctrine of necessity would also be squarely
attracted since the statute explicitly mandates the composition of the selection Committee, as outlined in Schedule II of the Rules. The doctrine of
necessity recognizes that decision-making bodies need to function even in circumstances where potential conflicts of interests may arise. Here as
earlier noted, the concerned members recused and did not award any marks. It must however be borne in mind that the doctrine of necessity is an
exception and must be applied bearing in mind the circumstances in a given case. The size of the jurisdiction must also be taken into account for the
application of the doctrine of necessity. In this regard, Forsyth and Wade H. W. R. Wade, Administrative Law (5th Edition) have noted that in small
jurisdictions, qualified persons may be few in number and likely to be known to the parties making the ‘fair minded and informed observer’ test
impractical. The doctrine of necessity is where such considerations of size should be considered rather than in the distortion of the test.
31. The assumption of impartiality must not also be an abstract analysis but should equally consider the contextual background, for the application of
the doctrine of necessity. This is a selection at a village level where it is very likely, that people involved would know each other. In Charanjit Singh
v Harinder Sharma (2002) 9 SCC 732, a public interest action was filed challenging the selection of clerks, firemen, drivers, peons and instructors for
the Municipal Council in Mansa, a small town in Punjab by a selection committee which had relatives of some of the selectees on it. The High Court
had quashed the decision but the Supreme Court noted that in a small town like Mansa, it would be difficult to constitute a Selection Committee of total
strangers. The relative of some candidate or the other is bound to find a place on the Committee. Therefore, the Court is required to see whether the
prescribed balancing mechanism was followed when a relative of the member of the Selection Committee was being considered. The Rules required
that when such a candidate appeared, the concerned selection committee member should recuse from the proceedings and such a candidate could
only be appointed after obtaining the approval of the Regional Deputy Director, Local Government. This was seen as an acceptable mode to rule out
bias in selection or selections being influenced by a relative.
32. Reliance has been placed on the landmark decision in Kraipak(supra) that significantly expanded the scope of judicial review of administrative
decisions. This ruling was cited in Javid Rasool Bhat v. State of Jammu & Kashmir (1984) 2 SCC 682Â where the Court distinguished
Kraipak(supra) as under:
“Great reliance was placed by the learned counsel on A.K. Kraipak & Ors. V. Union of India on the question of natural justice. We do not think that the case is of
any assistance to the petitioners. It was a case where one of the persons, who sat as member of the Selection Board, was himself one of the persons to be considered
for selection. He participated in the deliberations of the Selection Board when the clams of his rivals were considered. He participated in the decisions relating to the
orders of preference and seniority. He participated at every stage in the deliberations of the Selection Board and at every stage there was a conflict between his
interest and duty. The court had no hesitation coming to the conclusion that there was a reasonable likelihood of ibis and therefore, there was a violation of the
principles of natural justice. In the case before us, the Principal of the Medical College, Srinagar, dissociated himself from the written test and did not participate in the
proceedings when his daughter was interviewed. When the other candidates were interviewed, he did not know the marks obtained either by his daughter or by any
of the candidates. There was no occasion to suspect his bona fides even remotely. There was not even a suspicion of bias, leave alone a reasonable likelihood of
bias. There was no violation of the principals of natural justice.â€
33. A five-judge constitution bench of this Court in Ashok Kumar Yadav v State of Haryana 1985) 4 SCC 417 endorsed the decision in Javed
Rasool(supra) and held that when a near relative of a member of the Public Service Commission is a member of the Selection Committee, it will be
enough if the concerned member desists from interviewing his relation. He should withdraw from the committee when his relative appears for the
interview and he should not participate in discussion in regards to the merit of the candidate and even the marks should not be disclosed to the
concerned member.
34. Similarly, in Jaswant Singh Nerwal v State of Punjab 1991 Supp (1) SCC 313, the father of one of the selected candidates was in the selection
committee conducting the interview. However, he did not participate in the deliberation when his son appeared for viva voce. It was held therein that
selection was thus not vitiated.
35. Guided by the above ratios, on facts, this clearly appears to be a case of mere suspicion of bias particularly on account of the fact that the Janpad
Panchayat unanimously passed a resolution for recusal of the concerned member. It must also be borne in mind that rule against bias is itself
considered as a ground for recusal. The selectees were not arrayed and they couldn’t contest the selection before the Collector, in the absence of
a complete picture on the process, it is all the more difficult to deduce that there was a reasonable likelihood of bias. In light of the aforesaid reasons,
our conclusion in this matter is that the selection is not vitiated on account of violation of the nemo judex rule.
ISSUE B
36. This brings us to the second limb of the principle of natural justice i.e. audi alteram partem and whether the demonstration of prejudice is
mandatory for raising a claim of violation of right of hearing. The principle of audi alteram partem lies at the very heart of procedural fairness,
ensuring that no one is condemned or adversely affected, without being given an opportunity to present their case. The decision in Ridge v Baldwin
[1964] AC 40 is regarded as a significant landmark decision in British administrative law and is often referred to as a magna carta of natural justice.
This decision has resonated deeply in the Indian legal context where natural justice principles are firmly entrenched with constitutional guarantees.
37. In Mohinder Singh Gill v. Chief Election Commr (1978) 1 SCC 405 (for short ‘Mohinder Gill’), this Court observed that:
“Today in our jurisprudence, the advances made by natural justice far exceed old frontiers and if judicial creativity belights penumbral areas, it is only improving
the quality of government by injecting fair play into its wheels.. law lives not in a world of abstractions but in a cosmos of concreteness and to give up something
good must be limited to extreme cases. If to condemn unheard is wrong, it is wrong except where it is overborne by social necessity.â€
38. In Swadeshi Cotton Mills v. Union of India (1981) 1 SCC 664, this Court held:
“this rule of fair play must not be jettisoned save in very exceptional circumstances where compulsive necessity so demands. The Court must make every effort to
salvage this cardinal rule to the maximum extent possible, with situational modifications.â€
39. Justice Bhagwati in Maneka Gandhi v Union of India (1978) 1 SCC 248, described natural justice as a profound ‘humanising principle’
designed to imbue the law with fairness and ensure justice. This principle has garnered widespread recognition across democratic societies and has
evolved into a universally accepted rule, influencing areas of administrative decision-making.
40. Wade and Forsyth H W R Wade and C F Forsyth, Administrative Law (Oxford University Press, 11th ed, 2014)  discuss theÂ
essence of good and considerate administration as under:
“Judges are naturally inclined to use their discretion when a plea of natural justice is used as the last refuge of a claimant with a bad case. But that should not be
allowed to weaken the the basic principle that fair procedure comes first, and that it is only after hearing both sides that merits can be properly considered. In the case
of a tribunal which must decide according to, it may be justifiable to disregard a breach of natural justice where the demerits of the claim are such that it would in any
case be hopeless. But in the case of a discretionary administrative decision, such as dismissal of a teacher or expulsion of a student, hearing their case will often
soften the heart of the authority and alter their decision, even though it is clear from the outset that punitive action would be justified. This is the essence of a good
and considerate administration, and the law should take care to preserve it.â€
41. The opportunity of hearing is considered so fundamental to any civilised legal system that the courts have read the principles of natural justice into
an enactment to save it from being declared unconstitutional on procedural grounds Olga Tellis v. Bombay Municipal Corporation (1985) 3 SCC
545).
42. It has been argued before us that if the failure to provide hearing does not cause prejudice, observing the principle of natural justice may not be
necessary. In this context, a three judge bench of this Court in SL Kapoor v Jagmohan (1980) 4 SCC 379 speaking through Justice Chinappa Reddy
considered such arguments to be ‘pernicious’ and held that ‘the non-observance of natural justice is itself prejudice to any man and proof of
prejudice independently of proof of denial of natural justice is unnecessary’ . The Supreme Court, however, has drawn out an exception where
‘on admitted or indisputable facts only one conclusion is possible, and under the law, only one penalty is permissible, then the Court may not compel
the observance of natural justice’ Swadeshi Cotton Mills v Union of India( 1981) 1 SCC 664; Aligarh Muslim University v Mansoor Ali
Khan (200) 7 SCC 529.
43. Professor IP Massey I.P. Massey, Administrative Law (8th Edition,2012) has commented on this shift as under:
“Before the decision of the Highest Court in SL Kapoor v Jagmohan, the rule was that the principles of natural justice shall apply only when the an administrative
action has caused some prejudice to the person, meaning thereby that he must have suffered some ‘civil consequences’.
Therefore, the person had to show something extra in order to prove ‘prejudice’ or civil consequences. This approach had stultified the growth
of administrative law within an area of highly practical significance. It is gratifying that in Jagmohan, the Court took a bold step in holding that a
separate showing of prejudice is not necessary. The non-observance of natural justice is in itself prejudice caused. However, merely because facts
are admitted or are undisputable it does not follow that the principles of natural justice need not be observed.â€
44. In Bank of Patiala v SK Sharma (1996) 3 SCC 364, the Supreme Court observed that where an enquiry is not convened by any statutory
provision and the only obligation of the administrative authority is to observe the principles of natural justice, the Court/tribunal should make a
distinction between a total violation of the rule of fair hearing and violation of the facet of that rule. In other words, a distinction must be made
between ‘no opportunity’ or ‘no adequate opportunity’. In the case of the former, the order passed would undoubtedly be invalid and the
authority may be asked to conduct proceedings afresh according to the rule of fair hearing. But in the latter case, the effect of violation of a facet of
the rule of fair hearing has to be examined from the standpoint of prejudice.
45. In Dharampal Satyapal Ltd. v. Dy. Comm. Of Central Excise, Gauhati and Ors .(2015) 8 SCC 519, this Court dealt with the prejudice
question as under:
“42. So far so good. However, an important question posed by Mr Sorabjee is as to whether it is open to the authority, which has to take a decision, to dispense
with the requirement of the principles of natural justice on the ground that affording such an opportunity will not make any difference? To put it otherwise, can the
administrative authority dispense with the requirement of issuing notice by itself deciding that no prejudice will be caused to the person against whom the action is
contemplated? Answer has to be in the negative. It is not permissible for the authority to jump over the compliance of the principles of natural justice on the ground
that even if hearing had been provided it would have served no useful purpose. The opportunity of hearing will serve the purpose or not has to be considered at a
later stage and such things cannot be presumed by the authority. This was so held by the English Court way back in the year 1943 in General Medical Council v.
Spackman [1943 AC 627]. This Court also spoke in the same language in Board of High School and Intermediate Education v. Chitra Srivastava [(1970) 1 SCC
121]……â€
46. In a more recent decision in State of UP v Sudhir Kumar Singh (2021) 19 SCC 706, the position of law was summarised as under:
“(1) Natural justice is a flexible tool in the hands of the judiciary to reach out in fit cases to remedy injustice. The breach of the audi alteram partem rule cannot by
itself, without more, lead to the conclusion that prejudice is thereby caused.
(2) Where procedural and/or substantive provisions of law embody the principles of natural justice, their infraction per se does not lead to invalidity of the orders
passed. Here again, prejudice must be caused to the litigant, except in the case of a mandatory provision of law which is conceived not only in individual interest, but
also in public interest.
(3) No prejudice is caused to the person complaining of the breach of natural justice where such person does not dispute the case against him or it. This can happen
by reason of estoppel, acquiescence, waiver and by way of non-challenge or non-denial or admission of facts, in cases in which the Court finds on facts that no real
prejudice can therefore be said to have been caused to the person complaining of the breach of natural justice.
(4) In cases where facts can be stated to be admitted or indisputable, and only one conclusion is possible, the Court does not pass futile orders of setting aside or
remand when there is, in fact, no prejudice caused. This conclusion must be drawn by the Court on an appraisal of the facts of a case, and not by the authority who
denies natural justice to a person.
(5) The “prejudice†exception must be more than a mere apprehension or even a reasonable suspicion of a litigant. It should exist as a matter of fact, or be based
upon a definite inference of likelihood of prejudice flowing from the non-observance of natural justice.â€
47. The aforementioned principles on the ‘prejudice exception’ must not be however be understood as infringing upon the core of the principle
of audi alteram partem. In this regard, the constitutionalisation of administrative law and the doctrinal shifts spearheaded in Maneka Gandhi(supra)
were succinctly observed in a recent judgment in Madhyamam Broadcasting Ltd. v. Union of India (2023) 13 SCC 401, as under:
“55.1.Firstly, procedural fairness was no longer viewed merely as a means to secure a just outcome but a requirement that holds an inherent value in itself. In view
of this shift, the courts are now precluded from solely assessing procedural infringements based on whether the procedure would have prejudiced the outcome of the
case. [S.L. Kapoor v. Jagmohan, (1980) 4 SCC 379; “The non-observance of natural justice is itself prejudice to any man and proof of prejudice independently of
proof of denial of natural justice is unnecessary; also see Swadeshi Cotton Mills v. Union of India, (1981) 1 SCC 664 : AIR 1981 SC 818] Instead, the courts would
have to decide if the procedure that was followed infringed upon the right to a fair and reasonable procedure, independent of the outcome. In compliance with this
line of thought, the courts have read the principles of natural justice into an enactment to save it from being declared unconstitutional on procedural grounds. [Olga
Tellis v. Bombay Municipal Corpn., (1985) 3 SCC 545; C.B. Gautam v. Union of India, (1993) 1 SCC 78; Sahara India (Firm) (1) v. CIT, (2008) 14 SCC 151; Kesar
Enterprises Ltd. v. State of U.P., (2011) 13 SCC 733]
55.2. Secondly, natural justice principles breathe reasonableness into the procedure. Responding to the argument that the principles of natural justice are not static
but are capable of being moulded to the circumstances, it was held that the core of natural justice guarantees a reasonable procedure which is a constitutional
requirement entrenched in Articles 14, 19 and 21. The facet of audi alteram partem encompasses the components of notice, contents of the notice, reports of inquiry,
and materials that are available for perusal. While situational modifications are permissible, the rules of natural justice cannot be modified to suit the needs of the
situation to such an extent that the core of the principle is abrogated because it is the core that infuses procedural reasonableness. The burden is on the applicant to
prove that the procedure that was followed (or not followed) by the adjudicating authority, in effect, infringes upon the core of the right to a fair and reasonable
hearing. [See para 12 of Bhagwati, J.'s judgment in Maneka Gandhi v. Union of India, (1978) 1 SCC 248.]â€
48. Pertinently on the issue, a five judge bench of this Court in CORE(supra) described the object of observing the principles of natural justice as
under:
“80. …The object of observing the principles of natural justice is to ensure that “every person whose rights are going to be affected by the proposed action
gets a fair hearing.†The non-observance of natural justice is itself a prejudice to any person who has been denied justice depending upon the facts and
circumstances of each case. The principle of procedural fairness is rooted in the principles of the rule of law and good governance. In Madhyamam Broadcasting
Limited v. Union of India(2023) 13 SCC 401 , this Court held that the requirement of procedural fairness “holds an inherent value in itself.â€
49. Returning to the facts of the present case, the Collector records in his order that even though the selected ‘relatives’ have not been made
parties, ‘it is proved that the appointment of these relatives could not be deemed to be made according to the scheme’ and hence it is not
necessary to provide an opportunity of hearing. This was reiterated by the Commissioner in his Revisional order. The Division Bench in its order also
notes that it was imperative to implead the affected parties. As noted by Justice Vishwanathan, Respondent No. 4(Archana Mishra) ought to have
impleaded the candidates who were selected and appointed and even if she didn’t array the affected parties, the Collector should have given an
order for impleadment of the selectees. The facts here are not such where only one position emerges. It is a case of disputed facts. Significantly the
legal effect of recusal was not examined in the orders and it is difficult to speculate what the conclusion of the Collector and the Revisional authority
would have been, if they were posted of the recusal resolution.
50. Moreover, the question about whether prejudice was caused due to non-observance of the principles of natural justice could not be raised where
such principles are incorporated into statutory procedure State Govt. Houseless Harijan Employees Association v State of Karnataka (2001) 1
SCC 610. In this regard, Rule 9 is crucial and reads as under:
“9. Power of appellate or revisional authority.- The appellate or revisional authority after giving an opportunity to parties to be heard and after such further
enquiry, if any, as it may deem necessary subject to the provisions of the Act and the rules made thereunder, may confirm, vary or set aside the order or decision
appealed against.â€
51. Considering the above, Justice Vishwanathan rightly notes as under:
“At least at the stage when the Collector identified all the 14 names, Rule 9 of the A&R Rules, ought to have been complied with and notices ought to have been
issued giving an opportunity to the selected candidates to set out their version and thereafter hold such enquiry as the Collector may deem necessary. This was also
not done. This is all the more when only the appointment of the 14 candidates of the 249 appointees/candidates were set aside on the ground that 33 they were
relatives and it was not a case of setting aside of the entire selection.
It is well settled that in service matters when an unsuccessful candidate challenges the selection process, in a case like the present where the specific grievance was
against 14 candidates under the category of relatives and when the overall figure was only 249, at least the candidates against whom specific allegations were made
and who were identified ought to have been given notices and made a party. This Court has, even in cases where the selected candidates were too large, unlike in the
present case, held that even while adjudicating the writ petitions at least some of the selected candidates ought to be impleaded even it is in a representative
capacity. It has also been held that in service jurisprudence, if an unsuccessful candidate challenges the selection process the selected candidates ought to be
impleaded. [See J.S. Yadav vs. State of Uttar Pradesh and Another, (2011) 6 SCC 570 (para 31) and Prabodh Verma and Others vs. State of Uttar Pradesh and Others,
(1984) 4 SCC 251 (para 28) and Ranjan Kumar and Others vs. State of Bihar and Others, 2014:INSC:276 = (2014) 16 SCC 187 (paras 4,5,8,9 & 13)] This is not a case
where the allegation was that the mischief was so widespread and all pervasive affecting the result of the selection in a manner as to make it difficult to sift the grain
from the chaff. It could not be said and it is not even the case of the State that it was not possible to segregate the allegedly tainted candidates from the untainted
candidates. [See Union of India and Others vs. G. Chakradhar, (2002) 5 SCC 146 (paras 7 & 8), Abhishek Kumar Singh vs. G. Pattanaik and Others, 2021:INSC:305 =
(2021) 7 SCC 613 (para 72).â€
52. In a catena of cases, significantly a clear distinction has been crafted by this Court between the service of notice and the requirement of fair
hearing East India Commercial Co. Ltd. v. Collector of CustomsA IR 1962 SC 1893;U ma Nath Pandey and Ors. v state of UP (2009) 12 SCC
40. The respondents rely on SK Sharma(supra) which highlights the circumstances when non-adherence to the principle of natural justice, will not be
fatal. It must however be borne in mind that S.K. Sharma (supra) was not a case of total denial of opportunity unlike in the present case. In fact, as
Justice Vishwanathan rightly notes in S.K. Sharma (supra), after noticing the classic case of Ridge vs. Baldwin 1964 AC 40 , this Court expressly
records that where there is a total violation of principles of natural justice, the violation would be of a fundamental nature. Therefore, SK
Sarma(supra) did not deal with the violation of the first limb of Audi Alteram Partem principles, a situation of non-service of notice. The judgment in
fact explicitly records that “a distinction ought to be made between violation of the principle of natural justice, audi alteram partem, as such, and
violation of a facet of the said principle. In other words, distinction between “no notice†“no hearing†and “no adequate hearing†or to put
it in different words, “no opportunity†and “no adequate opportunityâ€, was highlighted. The judgement in SK Sharma(supra) is therefore
inapplicable to the present matter which is a case of no notice whatsoever.
53. The statutory provision also clearly provided for an opportunity of hearing:
“40. Removal of office-bearers of Panchayat- (1) The State Government or the prescribed authority may after such enquiry as it may deem fit to make at any time,
remove an office-bearer-
(a) if he has been guilty of misconduct in the discharge of his duties; or
(b) if his continuance in office is undesirable in the interest of the public:
Provided that no person shall be removed unless he has been given an opportunity to show cause why he should not be removed from his office.â€
[emphasis supplied]
54. In the absence of notice, the breach strikes at the fundamental core of procedural fairness, rendering the decision invalid unless exceptional
circumstances justify such deviation. The vitiation of selection was not only a breach of the principles of natural justice but also contrary to the express
statutory provision that required for an opportunity to show cause and an opportunity to provide self-defence. The prejudice theory must be understood
as an exception to the general rule and cannot therefore be the norm. In view of the foregoing, a gross violation of the principle of audi alteram partem
is noticed in the present case.
ISSUE C
55. The next issue that falls for our consideration is whether the denial of natural justice at the initial stage can be cured by an appellate body. The
earliest decision on the issue was delivered by the High Court of Australia in Australian Workers’ Union v Bowen (No. 2) (1948) 77 C.L.R. 601.
Bowen contested his dismissal by the General Council of the Union, claiming bias because the Union Secretary acted as both prosecutor and judge.
While the Commonwealth Court of Conciliation and Arbitration ruled in his favour, the decision was overturned on appeal. The appellate court held
that the Secretary’s role did not violate the rule against bias and, even if it had, any flaw in the original proceedings was remedied by a fair appeal
to the Annual Conference, which Bowen did not dispute.
56. Thereafter, in a case involving a trade union dispute, Lord Denning in Annamunthodo v Oilfield Workers’ Trade Union [1961] AC 945
(PC), ruled that a flaw in natural justice during the initial hearing could not be remedied by an appeal.
57. Leary v. National Union of Vehicle Builders (1970) 2 All ER 713 (for short “Learyâ€) is a leading authority on the point that a failure of
natural justice at the initial stage cannot be cured at the appellate stage. The case involved the plaintiff’s expulsion by a Branch Committee of his
trade union, at a meeting about which he was unaware. He approached the Appeals Council for relief against the order of the branch Committee,
which conducted a full rehearing but upheld the Branch Committee’s decision. The plaintiff then filed a writ, seeking declarations that his
expulsion from union membership as well as his position as area organizer was unlawful, invalid, and void. Megarry J framed the question thus:
“if a man has never had a fair trial by the appropriate trial body, is it open to an appellate body to discard its appellate function and itself give the man the fair trial
that he has never had?. If the rules and the law combine to give the member the right to a fair trial and the right of appeal, why should he be told that he ought to be
satisfied with an unjust trial and a fair appeal?... Even if the appeal is treated as a hearing de novo, the member is being stripped of his right to appeal to another body
from the effective decision to expel him'
58. It was held that the proper course in such a situation would be to hear the matter afresh:
“If one accepts the contention that a defect of natural justice in the trial body can be cured by the presence of natural justice in the appellate body, this has the
result of depriving the member of his right of appeal from the expelling body. If the rules and the law combine to give the member the right to a fair trial and the right
of appeal, why should he be told that he ought to be satisfied with an unjust trial and a fair appeal? Even if the appeal is treated as a hearing de novo, the member is
being stripped of his right to appeal to another body from the effective decision to expel him. I cannot think that natural justice is satisfied by a process whereby an
unfair trial, though not resulting in a valid expulsion, will nevertheless have the effect of depriving the member of a right of appeal when a valid decision to expel him
is subsequently made. Such a deprivation is a powerful result to be achieved by what in law is a mere nullity; and it is no mere triviality that might be justified on the
ground that natural justice does not mean perfect justice. As a general rule, at all events, I hold that a failure of natural justice in the trial body cannot be cured by a
sufficiency of natural justice in an appellate body.â€
59. In Calvin v Carr (1979) 2 WLR 755 (for short “Calvinâ€), the Judicial Committee of the Privy Council only gave a qualified endorsement to
the Leary principle. In Lloyd v McMahon (1987) 1 AC 625, Lord Templeman considered the Calvin principle but commented that instead of laying
down general principles, the question arising in that case must be answered by considering the particular statutory provisions applicable therein. In that
case, a distinction was drawn between full appeals where all the evidence may be examined and limited appeals on questions of law only or where the
appellate body does not investigate findings of fact.
60. Indian courts have applied the Leary principle as a rule [Institute of Chartered Accountants v. L. K. Ratna (1986) 4 SCC 537; Fareed Ahmed
v Ahmedabad Municipality AIR 1976 SC 2095; Shri Mandir Sita Ramji v Government of Delhi (1975) 4 SCC 298; Mysore SRT Corp v Mirza
Khasim AIR 1977 SC 747; Laxmidhar v State of Orissa AIR 1974 Ori 127; Kashiram Dalmia v State AIR 1978 Pat 265; G Rajalakshmi v
Appellate Authority AIR 1980 AP 100; Serajuddin Co. v State of Orissa AIR 1974 Cal 296] and the Calvin principle as an
exception[Charan Lal Sahu v Union of India (1990) 1 SCC 613; Jayantilal Ratanchand Shah v Reserve Bank of India (1996) 9 SCC 650;
United Planters’ Association of Southern India v KG Sangameswaran (1997) 4 SCC 74]1. This is more so due to the institutional structure
as the writ court does not usually go into facts and judicial review of administrative action is limited to the decision-making process and not the
decision itself. In our view, the provision for an appeal should not rest on the assumption that the appellate body is infallible. When one party is denied
the opportunity to present their case, the initial decision fails to provide meaningful guidance to the appellate authority, in achieving a fair and just
resolution.
61. In this context, Professor Wade H. W. R. Wade, Administrative Law ((Oxford: Clarendon Press 1982) has observed as under:
“In principle, there ought to be an observance of natural justice at both stages… If natural justice is violated at the first stage , the right to appeal is not so much a
true right to appeal as a corrected initial hearing: instead of fair trial followed by appeal., the procedure is reduced to an unfair trial followed by fair trialâ€
62. Professor Laurence Tribe Lawrence H. Tribe, ‘American Constitutional Law’ ((The Foundation Press 1978) had pertinently observed that
whatever the outcome, a valued human interaction in which the affected person experiences atleast the satisfaction of participating in the decision that
vitally concerns her is of utmost importance:
“Both from the right to be heard and the right to be told why, are analytically distinct from the right to secre a different outcome; these rights to interchange
express the elementary idea that to be a person, rather than a thing, is at atleast to be consulted about what is done with one.â€
63. In Institute of Chartered Accountants v. L. K. Ratna (1986) 4 SCC 537, the Indian Supreme Court endorsed the position adopted by Megarry J.
Rejecting the argument that an appeal to the High Court under Section 22A of the Chartered Accountants Act, 1949, could rectify the initial defect,
Pathak J. declared the order null, void, and of no effect. This ruling was consistent with two earlier Supreme Court decisions inS tate of U.P. v.
Mohammed Nooh 1958 SCR 595 and Mysore State Road Transport Corporation v. Mirja Khasim (1977) 2 SCC 457, both of which established
that an appeal cannot validate what is clearly a nullity.
64. The Supreme Court has invoked the Calvin principle only in exceptional circumstances. For instance, in Charan Lal Sahu v Union of India (1990) 1
SCC 613 in a case concerning a challenge to the validity of the Bhopal Gas Leak Disaster (Processing of Claims) Act, 1985, the Court applied the
Calvin principle, given the fact that the settlement fund was held to be sufficient to meet the needs of just compensation to the victims of the Bhopal
gas leak tragedy, it was held that the grievance on the score of not hearing the victims first would not really survive. It recorded that “to do a great
right†after all it is permissible sometimes “to do a little wrongâ€.
65. What is also of fundamental importance in the present case is that Rule 5(b) clearly provided that application for revision could be only entertained
on the point of law and not on facts:
“(b) An application for revision by any party shall only be entertained if it is on the point of law and not on facts.â€
66. Additionally, a perusal of the order(s) of the Collector and Commissioner in Revision would also show that they are practically identical. An
ineffective hearing at the initial stage therefore taints the entire decision-making process leading to a cascade of flawed orders at subsequent stages.
Providing a hearing to the affected individual, minimizes the risk of administrative authorities making decisions in ignorance of facts or other relevant
circumstances, as it allows all pertinent issues to be brought to light. This process not only aids the administration in arriving at a correct decisions but
also enables courts to more effectively review such actions. The primary purpose of natural justice is to assist the administration in reaching sound
decisions at the outset, reducing the likelihood of decisions being overturned later. Its significance lies in fostering fair and well-informed decision-
making at the very first instance.
67. Following the above discussion, it must be concluded that a defect at the initial stage cannot generally be cured at the appellate stage. Even in
cases where a ‘full jurisdiction’ may be available at the appellate stage, the Courts must have the discretion to relegate it to the original stage
for an opportunity of hearing. Therefore, the ex-parte decision to set aside the appellants selection stands vitiated.
V.  CONCLUSION
68. The principle of audi alteram partem is the cornerstone of justice, ensuring that no person is condemned unheard. This principle transforms justice
from a mere technical formality into a humane pursuit. It safeguards against arbitrary decision-making, and is needed more so in cases of unequal
power dynamics Upendra Baxi, ‘Preface: The Myth and Reality of the Indian Administrative Law’, in IP Massey(ed) ‘Administrative
Law’ (8th edn, EBC 2012).
69. An allegation of bias, can only be proved if facts are established after giving an opportunity of hearing. This process requires a fair and transparent
procedure in which the concerned parties are given an adequate opportunity to present their case. Such an opportunity allows the accused party or the
affected individuals to respond to the allegations, provide evidence, and clarify any misgivings regarding the decision-making process. Therefore, for
an allegation of bias to be proved, it is imperative that the procedural safeguards of a fair hearing are observed allowing for establishment of the
relevant facts.
70. In light of the foregoing, we uphold the opinion of Justice KV Vishwanathan allowing the appeal(s) and setting aside the judgment of the Division
Bench. Resultantly, this Court is not able to endorse the opinion rendered by Justice JK Maheshwari.
71. Since the selection pertains to the year 1998, and the appellants have continuously held office and performed their duties for over twenty-five
years under interim orders, remanding the matter for a fresh inquiry would hardly be a practical exercise and will be an injustice to the appointees. The
time lag can be better appreciated by bearing in mind that one of the appellants has already superannuated.
72. The matters stand answered and allowed on the above terms. Parties to bear their own cost.