NGT BAR ASSOCIATION (WESTERN ZONE) versus UNION OF INDIA & ORS.

Citation: [2018] 3 S.C.R. 65 · Decided: 27-03-2018 · Supreme Court of India · Bench: DIPAK MISRA · Disposal: Directions issued

Judgment (excerpt)

A
B
C
D
E
F
G
H
65
NGT BAR ASSOCIATION (WESTERN ZONE)
v.
UNION OF INDIA & ORS.
(Writ Petition (Civil) No. 1235 of 2017)
MARCH 27, 2018
[DIPAK MISRA CJI, A. M. KHANWILKAR AND
DR. D.Y. CHANDRACHUD, JJ.]
National Green Tribunal Act 2010 –  s. 11 – To act as
Chairperson of tribunal – Held: Section 11 contemplates that the
Central Government shall upon the term of the Chairperson of the
National Green Tribunal having ended in such an eventuality notify
a judicial member of the tribunal to act as Chairperson until a regular
appointment is made – Making of an interim arrangement is
necessitated in order to enable the acting Chairperson to participate
in the selection process for filling up vacancies of members of the
NGT – Central Government would abide by the same – By an office
order, the then Chairperson of the National Green Tribunal had
formulated the seniority inter se among the judicial members and
expert members of the Tribunal – Ends of justice would be met, if
the notification of the acting Chairperson u/s. 11 is made in terms
of the seniority indicated in the office order – Justice Jawad Rahim
to discharge the duties of Chairperson for all purposes, until a
regular appointment of a new Chairperson is made – This would be
in the nature of an interim arrangement.
CIVIL ORIGINAL JURISDICTION :  Writ Petition (Civil)
No. 1235 of  2017.
Under Article 32 of the Constitution of India.
Dhruv Mehta, Sr. Adv, Ninad Laud, Kush Chaturvedi, Aman
Varma, Anjuman Tripathi, Ivo D’ Costa, Ms. Priyashree PH, Aditaya
Swain, Advs for the Petitioner.
K.K. Venugopal, AG, Ajit Kumar Sinha, Sr. Adv, Ms. Seema
Bengani, Ritesh Kumar, Gurmeet Singh Makker, Advs for the
Respondents.
  [2018]  3 S.C.R. 65
           65
A
B
C
D
E
F
G
H
66
SUPREME COURT REPORTS
[2018] 3 S.C.R.
The following Order of the Court was delivered:
        O R D E R
DR. D.Y. CHANDRACHUD, J. 1. Consequent upon the term
of the Chairperson of the National Green Tribunal having ended, it has
become necessary for the Central Government to notify a Member of
the Tribunal who will act as the Chairperson until a new appointment is
made. Section 11 of the National Green Tribunal Act 2010 contemplates
that the Central Government shall in such an eventuality notify a judicial
member to act as Chairperson until a regular appointment is made. Section
11 is in the following terms:
“11. To act as Chairperson of Tribunal or to discharge his functions
in certain circumstances. –
In the event of the occurrence of any vacancy in the office of the
Chairperson of the Tribunal, by reason of his death, resignation or
otherwise, such Judicial Member of the Tribunal as the Central
Government may, by notification, authorize in this behalf, shall act
as the Chairperson until the date on which a new Chairperson is
appointed in accordance with the provisions of this Act.”
2. The learned Attorney General for India has placed on the record
a comparative chart setting out relevant details in regard to two of the
senior most judicial members of the Tribunal : Justice Jawad Rahim and
Justice Raghuvendra S Rathore. From the chart, the learned Attorney
General has drawn the attention of the Court to the fact that Justice
Jawad Rahim and Justice R S Rathore were appointed to the NGT on
12 January 2016. Justice Jawad Rahim joined the NGT later than Justice
Rathore, after he was relieved from his assignment. The Attorney General
has fairly drawn the attention of the Court to the fact that Justice Jawad
Rahim ranks senior in appointment to Justice RS Rathore as a Judge of
the High Court.
3. The learned Attorney General has indicated that the Central
Government would abide by the interim arrangement that is made by
this Court, so as to facilitate the discharge of duties of the Chairperson
until a regular appointment is made. The making of an interim
arrangement is also necessitated in order to enable the acting Chairperson
to participate in the selection process for filling up vacancies of members
of the NGT.
A
B
C
D
E
F
G
H
67
4.  By an office order dated 15 March 2016, the then Chairperson
of the National Green Tribunal had formulated the seniority inter se
among the judicial members and expert members of the Tribunal. In our
view, it would meet the ends of justice if the notification of the acting
Chairperson under Section 11 is made in terms of the seniority indicated
in the office order dated 15 March 2016.
5.  Justice Jawad Rahim shall discharge the duties of Chairperson
for all purposes, including part

Excerpt shown. Read the full judgment & AI analysis in Lexace.