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REPORTABLE

IN THE SUPREME COURT OF INDIA

CIVIL APPELLATE JURISDICTION

SPECIAL LEAVE PETITION NO.(C) No.25237/2010

Abhay Singh ....PETITIONER

versus

State of Uttar Pradesh and others ...RESPONDENTS

with

SPECIAL LEAVE PETITION(C) No.23984/2010

Abhay Singh ....PETITIONER

versus

Union of India and another ....RESPONDENTS

O R D E R

G.S. SINGHVI, J.

One of the several questions of public and

constitutional importance raised by Shri Harish Salve,

learned senior counsel, who initially appeared on

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behalf of the petitioner in the special leave petitions

filed against order dated 21.8.2009 passed by the

Division Bench of the Allahabad High Court in C.M.W.P.

No. 15440 of 1998 quashing the withdrawal of “Z Grade

Security” provided to Respondent No.6-Pramod Tiwari,

but later on assumed the role of an Amicus, is whether

the Constitution contemplates categorization of

citizens into two groups and whether the entitlement to

use signs and symbols of authority, such as lights of

different colours including red lights, insignia, and

convoys/escorts by public servants and persons, who

hold public offices under the States or the Union of

India, is contrary to constitutional ethos and the

basic feature of republicanism enshrined in the

Constitution.

Notice of the special leave petitions was issued

on 25.8.2010. After an adjournment, the Court passed

detailed order dated 14.10.2011, which reads as under:

“Although, the prayer made in this petition

filed under Article 136 of the Constitution is

for setting aside the order passed by the

Division Bench of Allahabad High Court directing

consideration of the case of respondent No. 6

for providing 'Z' category security to him and

his family members, at the hearing Shri Harish

N. Salve, Learned Senior counsel for the

petitioner submitted that dehors the facts of

the case, the Court should examine important

issues affecting an important facet of the

Constitutional democracy i.e. whether the

country should have two categories of citizens,

of which one enjoys all sorts of privileges

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including unwanted security at public expense

and is also allowed to use different kinds of

symbols which represented the authority of the

State in pre-independence era and the

fundamental rights to life and liberty of other

category are not protected. Shri Salve suggested

that the following questions may be considered

by the Court:

1.Whether the permission to use signs and symbols

of authority, such as beacons, insignia, and

convoys/escorts by public servants or any person

who holds any office under the States or the

Union of India, or any other person, is contrary

to Article 18 and 38 and the basic feature of

republicanism enshrined in the Constitution?

2.Whether the State was and is under an affirmat -

ive obligation to ensure that the vision of the

founding fathers to change the perception of the

State and its functionaries from rulers to pub -

lic servants who are to serve rather than govern

the people, was implemented in letter and

spirit?

3.Whether by virtue of Article 21 read with Art -

icle 14, State is under an obligation to afford

the same degree of protection to the safety and

security of every person irrespective of any of -

fice held by such person or status of such per -

son or any other factor?

4.Whether the grant of protection [by way of es -

corts or otherwise], particularly at the expense

of the State, on the basis of an office held by

a person or any other factor [other than a per -

ceived need to grant heightened protection on

account of aggravated threat to the life of any

person on account of his lawful occupation, as -

sessed on an objective basis] is illegal, ultra

vires and unconstitutional?

5.Whether the State is under an obligation to en -

sure that any heightened protection granted to

any person, or any special security arrangements

made for any person, holding public office, is

done in a manner that does not violate the prin -

ciple of republicanism and the provisions or

Art. 18 and 21 of the Constitution?

Shri Pallav Shishodia, learned senior coun -

sel appearing for respondent No.6 says that

the questions proposed by the learned coun -

sel appearing for the petitioner are of

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great public importance and he will have no

objection if same are considered by the

Court. He also suggested that the Court may

suo motu order impleadment of all the

States and Union Territories as parties so

that they may also make appropriate submis -

sions.

We have considered the submissions of the

learned counsel and are prima facie satis -

fied first four of the five questions

framed by Shri Salve would require detailed

examination.

Let notice be issued to all the States and

Union Territories through their Secretar -

ies, Home Department so as to enable them

to file their written response in the con -

text of question No. 1 to 4 framed by

learned senior counsel appearing for the

petitioner. Notice is returnable in six

weeks.

Keeping in view the importance of the ques -

tions framed hereinabove, we request the

learned Solicitor General to assist the

Court.”

On 17.1.2013, the Court considered the prayer

made in the application filed on behalf of the SLP

petitioner and passed the following order:

"Shri Harish Salve, learned senior

counsel representing the petitioner in

S.L.P.(C) No.25237 of 2010 place before

the Court an application for direction in

which it has been prayed that a direction

may be issued to all the States and

Union Territories to furnish information

under the following headings:

(a) The Rules, Orders or Guidelines, if

any, in the State which prescribe the

policy for permitting Red Lights on

vehicles to various persons in the state.

(b) The Rules, Orders or Guidelines, if

any, in the state which prescribe the

policy of the state for permitting

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security personnel to individuals.

(c) The Names and the designation of the

persons to whom security personnel have

been provided and the number of security

persons provided to them.

(d) Total cost borne by the state for

providing security in terms as aforesaid.

(e) Total number of security personnel in

the state and the total number of such

personnel who are engaged in (i)

Maintaining Law and Order, (ii) Crime

Prevention and investigation and (iii)

Traffic Management.

Learned counsel for the States and Union

Territories must ensure that affidavits of

the responsible officers of the Home

Department of their respective States and

Union Territories are filed within three

weeks from today. Any lapse in this regard

will be viewed seriously.

For further consideration, list the cases

on 07.02.2013."

On the next effective date of hearing, i.e.,

14.2.2013, the Court took into consideration two notes

made available by the learned Amicus and passed

detailed order, the relevant portions of which are

reproduced below:

"Before considering the issues raised in

the 2nd note made available by Shri

Salve, we deem it proper to issue the

following directions:

1. All the State Governments and the

Administration of Union Territories shall

furnish the details of the total

expenses incurred in providing security

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to public functionaries and private

individuals other than holders of the

constitutional office like the President,

the Vice-President, the Prime Minister,

the Speaker of the Lok Sabha, the Chairman

of the Rajya Sabha and the Chief Justice

of India and their counter parts in the

States and Union Territories.

2. Total number of persons other than the

dignitaries, to whom reference has been

made in the preceding paragraph, to whom

security has been provided at the State

expense giving the details of number of

persons of various cadres deputed for

providing security to the various persons.

3. The details of the security provided to

the children and other family members /

relatives of the public functionaries

within or outside the State/Union

Territory.

4. The details of the persons who are

facing criminal charges, charges of

violating any provisions of law and to whom

security has been provided at State

expense.

5. The details of the private individuals

to whom the security has been provided at

the cost of public exchequer, whether in

lieu of payment made by them or otherwise.

6. Each State Government/Union Territory

shall security provided to public

functionaries and provide details of the

review undertaken of the private

individuals.

7. All the States and Union Territories

shall file copies of the Rules/Orders which

authorises the police and other

functionaries to close roads for movement

of public functionaries or their visits.

8. The notifications issued by the Central

Government, State Governments and the Union

Territories authorising use of Sirens

other than by the man in uniform and those

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engaged and providing medical facilities to

the patients and victims of accidents."

When the case was taken up for hearing on

3.4.2013, Shri Harish N. Salve made submissions with

reference to the following three questions:

"1.Whether the use of beacons red-light

and sirens by persons other than high

constitutional functionaries is lawful and

constitutional?

2. Whether the provision of security to

persons other than the constitutional

functionaries without corresponding

increase in sanctioned strength and without

a specific assessment of threat is lawful

and constitutional?

3. Whether the closure of roads for

facilitating movement of VIPs is lawful and

constitutional?"

Further arguments were heard on 4.4.2013 and

certain directions were issued in the light of the

provisions of the Motor Vehicles Act, 1988 (for short,

‘the 1988 Act’), the Central Motor Vehicles Rules, 1989

(for short, ‘the 1989 Rules’)and the Rules framed by

the State Governments, the relevant portions of which

are extracted hereunder:

“The Motor Vehicles Act was enacted in 1988 and

the Rules were framed by the Central Government

and various State Governments in 1989. The

legislative bodies and the authorities have not

thought it proper to make appropriate amendments

to bring the provisions of the Act and the Rules

in conformity with the aspirations of the people

of a republic and even now a small section of

the society considers itself to be as a special

category as compared to other citizens. This

appears to be the primary reason why the

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Governments after Governments have issued

notifications under Section 6 of the 1988 Act

and the rules framed thereunder authorizing the

use of beacons on government vehicles (some

persons use such beacons even on private

vehicles). The time has come when the use of

beacons on the vehicles, government or non-

government is drastically restricted so that the

people’s right to freedom of movement is not

hindered in any manner whatsoever.

Learned counsel representing some of the State

Governments have not controverted the assertion

made by Shri Salve that not only the high

dignitaries on duty but large number of other

elected and non-elected persons are allowed to

use beacons and sirens/hooters causing serious

invoncenience to the general public using the

roads and even otherwise.

Shri Salve also brought to our notice the fact

that the vehicles of the State neighbouring NCT

of Delhi use beacons with flashers and sirens

even though they are not permitted to do so in

the NCT of Delhi.

With a view to ensure that menace of beacons on

vehicles and use of sirens is stopped except in

the cases of heads of the constitutional

institutions, we deem it proper to give an

opportunity to the Central Government as also

the Governments of all the States and the

Administration of the Union Territories to amend

the relevant provisions of the Rules and the

notifications issued under Rule 108 of the

Central Motor Vehicles Rules, 1989 and

corresponding provisions in the State Rules as

also Rule 119 for restricting the use of beacons

by the heads of political executive, legislature

and judiciary only and total prohibition on the

use of siren except by police, ambulance, fire

fighters, Army and those permitted in Rule

119(3) of the 1989 Rules and the corresponding

Rules framed by the State Governments.

We also deem it proper to indicate that it will

be prudent for the Central Government and the

State Governments as well as the administration

of the Union Territories to substantially

increase the fine for violation of the

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provisions of the 1988 Act and in particular

those relating to the matters indicated

hereinabove.”

Shri Mohan Parasaran, learned Solicitor General,

Shri Sidharth Luthra, learned Additional Solicitor

General representing the Union of India and Delhi

Administration respectively, and Shri Gaurav Bhatia,

learned Additional Advocate General, Uttar Pradesh

agreed that unauthorized use of red lights on motor

vehicles and multi-toned horns deserves to be dealt

with sternly and exemplary fine should be imposed on

the violators.

After considering their statement, the Court

adjourned the case to enable them to get in touch with

the concerned authorities to find out a possible

administrative and legislative solution to this menace.

However, neither the Central Government nor the State

Governments took any step for checking the menace of

unauthorized use of red lights and multi-toned horns.

On the next date of hearing, i.e., 19.8.2013, the

Court heard the arguments on the interpretation of

Rules 108 and 119 of the Central Motor Vehicles Rules,

1989 and notification dated 11.1.2002 issued by the

Central Government. Thereafter, the learned Solicitor

General made available a short note on behalf of the

Union of India (Ministry of Road, Transport and

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Highways) and the learned Amicus handed over note

containing the gist of his submissions. Two further

notes were made available on 4.10.2013 by Shri Sushil

Kumar Jain, Senior Advocate representing the SLP

petitioner.

Shri Harish Salve, learned Amicus pointed out that

Rule 108(1) imposes total prohibition against showing a

red light to the front or light other than red to rear

and that exemption envisaged by proviso (iii) to Rule

108(1) is limited to a vehicle carrying “high

dignitaries” as specified by the Central Government or

the State Governments, from time to time. Shri Salve

emphasized that even though the term “high dignitaries”

has not been defined in the 1988 Act and the 1989

Rules, keeping in view the Preamble of the Constitution

which talks of equality of status and the dignity of

individual, that term must be given a restricted

interpretation to include only Heads of three wings of

the Republic, i.e., the President, the Vice-President,

the Governors of the States, the Prime Minister, the

Chief Ministers, Speaker of the Lower House of

Parliament, Speakers of Legislative Assemblies and

Chairmen of Legislative Councils and the Chief Justice

of India and the Chief Justices of the High Courts. He

submitted that while the Central Government has

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restricted the use of red light with or without flasher

on the top front of a vehicle carrying high dignitaries

who have been specified in Notification dated

11.1.2002, as amended by Notification dated 28.7.2005,

and that too while on duty, the State Governments have

exercised the rule making power under Section 110 and

allowed the use of red lights with or without flasher

by a very large number of public representatives at

various levels as also the public servants and made a

mockery of the object of proviso (iii) to Rule 108(1).

The learned Amicus submitted that the use of red light

with or without flasher on the top of the government

vehicles allotted to a large body of public

representatives and civil servants has become a status

symbol and those using such vehicles treat themselves

as a class different than ordinary citizens. According

to Shri Salve, the widespread use of red lights on

government vehicles in the country is reflective of the

mentality of those who served British Government in

India and treated the natives as slaves. He drew our

attention to the rules framed by various State

Governments and the notifications issued permitting use

of red lights with or without flasher on the top of the

vehicles to show that the idea of permitting red light

on the vehicle carrying “high dignitaries” has been

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reduced to a farce.

Shri Salve also referred to Rule 119 of the 1989

Rules and argued that despite total prohibition on use

of multi-toned horns, vehicles used by public servants

of different categories are indulging in rampant

violation of the prohibition. Shri Salve pointed out

that in terms of Rule 119(3), only in the vehicles used

as ambulances or for fire fighting or salvage purposes

or vehicles used by police officers or operators of

construction equipment vehicles or officers of the

Motor Vehicles Department in the course of their duty

or on construction equipment vehicles, the registering

authority can permit use of multi-toned horns, but such

horns are being used by public representatives from the

lowest to the highest level and civil servants of every

possible category and those entrusted with the task of

enforcing these provisions contemptuously overlook the

violations.

Shri Mohan Parasaran, learned Solicitor General

argued that in the absence of challenge to the vires

and constitutionality of Rule 108, this Court cannot

impose restriction on the power of the Central

Government to specify the vehicles carrying “high

dignitaries” which may be permitted to use red light

with or without flasher. He further argued that there

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is no valid reason to give a restricted meaning to the

term “high dignitaries” and it should be left to the

Central and the State Governments to specify the “high

dignitaries”. According to the learned Solicitor

General, the vehicles carrying certain dignitaries and

category of officials constitute a class by themselves

and no illegality has been committed by the State

Governments by allowing use of red lights on the

vehicles carrying a large number of public

representatives and public servants. He submitted that

fixing of red lights on the vehicles used by civil

servants is essential for effective discharge of their

duties. Learned Solicitor General submitted that such

use of red lights facilitates the movement of public

representatives and civil servants. He then submitted

that clause (e) of notification dated 11.1.2002

contains conditions for exercise of power by the State

Government to grant exemption and argued that in some

cases, the State Government might have violated the

conditions specified in notification dated 11.1.2002,

but that cannot be a ground for restricting the use of

red lights on the vehicles used by government officers.

Shri Parasaran submitted that (1) men in uniform;

(2) operational agencies which require un-hindered

access to the road for performance of their duty; (3)

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those engaged in emergency duties such as ambulance

services, fire services, emergency maintenance etc; and

(4) officials in Districts, etc., such as Divisional

Commissioner, DM, ADM, SDM, Executive Magistrates or

where their functional requirements necessitate smooth,

fast and easy passage in certain circumstances, are not

entitled to use red light on their vehicles but lights

of other colours, e.g., blue, white, multi coloured etc.

On the issue of use of multi-toned horns, the

learned Solicitor General submitted that Rule 119(2)

imposes total prohibition on the fittings of such horns

on any vehicle subject to the exceptions specified in

clause (3) thereof and the Union of India is fully

committed to ensure total compliance of the

prohibition.

Shri Siddharth Luthra, learned Additional

Solicitor General supported the argument of learned

Solicitor General and submitted that the term “high

dignitaries” should be so interpreted as to include all

those who are holding constitutional offices, i.e., the

President, the Vice-President, the Prime Minister, the

Speaker of Lok Sabha, the Chief Justice of India, the

Judges of the Supreme Court, Chairman of the Union

Public Service Commission, the Comptroller and Auditor

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General, the Chief Election Commissioner and their

counterparts in the States. Shri Luthra also emphasized

that use of the lights of different colours on the

vehicles carrying civil servants is absolutely

imperative because that facilitates their movement and

enables them to effectively discharge their duties.

We have considered the respective arguments and

perused the provisions of the 1988 Act, the 1989 Rules

as also the Rules framed by various State Governments

and Administration of Union Territories. We have also

gone through notifications dated 11.1.2002 and

28.7.2005 issued by the Central Government under

proviso (iii) to Rule 108(1) of the 1989 Rules.

The basics of Indian Republic were outlined in the

Resolution moved by Pandit Jawahar Lal Nehru in the

meeting of the Constituent Assembly held on 13.12.1946.

The relevant portions of the same are extracted below:

"(1)This Constituent Assembly declares its firm

and solemn resolve to proclaim India as an

Independent Sovereign Republic and to draw up

for her future governance a Constitution;

(2)WHEREIN the territories that now comprise

British India, the territories that now form the

Indian States, and such other parts of India as

are outside British India and the States as well

as such other territories as are willing to be

constituted into the Independent Sovereign

India, shall be a Union of them all; and (3)

WHEREIN the said territories, whether with their

present boundaries or with such others as may be

determined by the Constituent Assembly and

thereafter according to the Law of the

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Constitution, shall possess and retain the

status of autonomous Units, together with

residuary powers, and exercise all powers and

functions of government and administration, save

and except such powers and functions as are

vested in or assigned to the Union, or as are

inherent or implied in the Union or resulting

therefrom; and (4) WHEREIN all power and

authority of the Sovereign Independent India,

its constituent parts and organs of government,

are derived from the people; and (5)WHEREIN

shall be guaranteed and secured to all the

people of India justice, social, economic and

political; equality of status, of opportunity,

and before the law; freedom of thought,

expression, belief, faith worship, vocation,

association and action, subject to law and

public morality ; and (6)WHEREIN adequate

safeguards shall be provided for minorities,

backward and tribal areas, and depressed and

other backward classes; and (7)WHEREBY shall be

maintained the integrity of the territory of the

Republic and its sovereign rights on land, sea,

and air according to Justice and the law of

civilised nations, and (8)this ancient land

attains its rightful and honoured place in the

world and make its full and willing contribution

to the promotion of world peace and the welfare

of mankind.

I hope, the House will notice that in this

Resolution, although we have not used the word

'democratic' because we thought it is obvious

that the word 'republic' contains that word and

we did not want to use unnecessary words and

redundant words, but we have done something much

more than using the word. We have given the

content of democracy in this Resolution and not

only the content of democracy but the content,

if I may say so, of economic democracy in this

Resolution.

The Resolution placed before you to-day has

equality as its underlying theme. The different

sections of the country have been given autonomy

and India as a whole remains one with full

sovereignty. We shall stand united in affairs

which demand our unity. The one important thing

in the Resolution is the recognition of India as

a free country. Our country is one and yet we

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shall give full freedom to its various sections

to have for themselves whatever administration

they liked. The present division of our country

into provinces may change. We shall do justice

to all communities and give them full freedom in

their social and religious affairs.

The word 'people' means all the people. I am

myself a servant of the farmers. To work with

them is my highest glory. The term people' is

comprehensive and contains all the people, It

is, therefore, my opinion that no adjective

should be attached to it .”

(emphasis added)

On 15.8.1947, Dr. Rajendra Prasad addressed the

Constituent Assembly of India wherein he identified the

roles of various sections of the society and the

Government. The English translation of the address is

reproduced below:

“Let us in this momentous hour of our history,

when we are assuming power for the governance of

our country, recall in grateful remembrance the

services and sacrifices of all those who

laboured and suffered for the achievement of the

independence we are attaining today. Let us on

this historic occasion pay our homage to the

maker of our modern history, Mahatma Gandhi, who

has inspired and guided us through all these

years of trial and travail and who in spite of

the weight of years is still working in his own

way to complete what is left yet unaccomplished.

Let us gratefully acknowledge that while our

achievement is in no small measure due to our

own sufferings, and sacrifices, it is also the

result of world forces and events and last

though not least it is the consummation and

fulfilment of the historic traditions and

democratic ideals of the British race whose

farsighted leaders and statesmen saw the vision

and gave the pledges which are being redeemed

today. We are happy to have in our midst as a

representative of that race Viscount Mountbatten

of Burma and his consort who have worked hard

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and played such an important part in bringing

this about during the closing scenes of this

drama. The period of domination by Britain over

India ends today and our relationship with

Britain is henceforward going to rest on a basis

of equality, of mutual goodwill and mutual

profit.

It is undoubtedly a day of rejoicing. But there

is only one thought which mars and detracts from

the fulness of this happy event. India, which

was made by God and Nature to be one, which

culture and tradition and history of millenniums

have made one, is divided today and many there

are on the other side of the boundary who would

much rather be on this side. To them we send a

word of cheer and assurance and ask them not to

give way to panic or despair but to live with

faith and courage in peace with their neighbours

and fulfil the duties of loyal citizenship and

thus win their rightful place. We send our

greetings to the new Dominion which is being

established today there and wish it the best

luck in its great work of governing that region

and making all its citizens happy and

prosperous. We feel assured that they all will

be treated fairly and justly without any

distinction or discrimination. Let us hope and

pray that the day will come when even those who

have insisted upon and brought about this

division will realise India's essential oneness

and we shall be united once again. We must

realise however that this can be brought about

not by force but by large heartedness and co-

operation and by so managing our affairs on this

side as to attract those who have parted. It may

appear to be a dream but it is no more fantastic

a dream than that of those who wanted a division

and may well be realised even sooner than we

dare hope for today.

More than a day of rejoicing it is a day of

dedication for all of us to build the India of

our dreams. Let us turn our eyes away from the

past and fix our gaze on the future. We have no

quarrel with other nations and countries and let

us hope no one will pick a quarrel with us. By

history and tradition we are a peaceful people

and India wants, to be at peace with the world.

India's Empire outside her own borders has been

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of a different kind from all other Empires.

India's conquests have been the conquests of

spirit which did not impose heavy chains of

slavery, whether of iron or of gold, on others

but tied other lands and other peoples to her

with the more enduring ties of golden silk—of

culture and civilisation, of religion and

knowledge (gyan). We shall follow that same

tradition and shall have no ambition save that

of contributing our little mite to the building

of peace and freedom in a war-distracted world

by holding aloft the banner under which we have

marched to victory and placing in a practical

manner in the hands of the world the great

weapon of Non-violence which has achieved this

unique result. India has a great part to play.

There is something in her life and culture which

has enabled her to survive the onslaughts of

time and today we witness a new birth full of

promise, if only we prove ourselves true to our

ideals.

Let us resolve to create conditions in this

country when every individual will be free and

provided with the wherewithal to develop and

rise to his fullest stature, when poverty and

squalor and ignorance and ill-health will have

vanished, when the distinction between high and

low, between rich and poor, will have

disappeared, when religion will not only be

professed and preached and practised freely but

will have become a cementing force for binding

man to man and not serve as a disturbing and

disrupting force dividing and separating, when

untouchability will have been forgotten like an

unpleasant night dream, when exploitation of man

by man will have ceased, when facilities and

special arrangements will have been provided for

the adimjatis of India and for all others who

are backward, to enable them to catch up to

others and when this land will have not only

enough food to feed its teeming millions but

will once again have become a land flowing with

rivers of milk, when men and women will be

laughing and working for all they are worth in

fields and factories, when every cottage and

hamlet will be humming with the sweet music of

village handicrafts and maids will be busy with

them and singing to their tune—when the sun and

the moon will be shining on happy homes and

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loving faces.

To bring all this about we need all the idealism

and sacrifice, all the intelligence and

diligence, all the determination and the power

of organisation that we can muster. We have many

parties and groups with differing ideals and

ideologies. They are all trying to convert the

country to their own ideologies and to mould the

constitution and the administration to suit

their own view point. While they have the right

to do so, the country and the nation have the

right to demand loyalty from them. All must

realise that what is needed most today is a

great constructive effort—not strife, hard solid

work—not argumentation, and let us hope that all

will be prepared to make their contribution. We

want the peasant to grow more food, we want the

workers to produce more goods, we want our

industrialists to use their intelligence, tact

and resourcefulness for the common good. To all

we must assure conditions of decent and healthy

life and opportunities for self-improvement and

self-realisation.

Not only have the people to dedicate themselves

to this great task that lies ahead but those who

have so far been playing the role of rulers and

regulators of the lives of our men and women

have to assume the role of servants . Our army

has won undying glory in distant lands for its

bravery and great fighting qualities. Our

soldiers, sailors and airmen have to realise

that they now form a national army on whom

devolves the duty not only of defending the

freedom which we have won but also to help in a

constructive way in building up a new life.

There is no place in the armed forces of our

country which is not open to our people, and

what is more they are required to take the

highest places as soon as they can so that they

may take full charge of our defences. Our public

servants in various departments of Government

have to shed their role as rulers and have to

become true servants of the people that their

compeers are in all free countries. The people

and the Government on their side have to give

them their trust and assure them conditions of

service in keeping with the lives of the people

in whose midst they have to live and serve .

Page 21 21

We welcome the Indian States which have acceded

to India and to their people we offer our hands

of comradeship. To the princes and the rulers of

the States we say that we have no designs

against them. We trust they will follow the

example of the King of England and become

constitutional rulers. They would do well to

take as their model the British monarchical

system which has stood the shock of two

successive world wars when so many other

monarchies in Europe have toppled down.

To Indians settled abroad in British Colonies

and elsewhere we send our good wishes and

assurance of our abiding interest in their

welfare. To our minorities we give the assurance

that they will receive fair and just treatment

and their rights will be respected and

protected.

One of the great tasks which we have in hand is

to complete the constitution under which not

only will freedom and liberty be assured to each

and all but which will enable us to achieve and

attain and enjoy its fulfilment and its fruits.

We must accomplish this task as soon as possible

so that we may begin to live and work under a

constitution of our own making, of which we may

all be proud, and which it may become our pride

and privilege to defend and to preserve to the

lasting good of our people and for the service

of mankind. In framing that constitution we

shall naturally draw upon the experience and

knowledge of other countries and nations no less

than on our own traditions and surroundings and

may have at times to disregard the lines drawn

by recent history and lay down new boundary

lines not only of Provinces but also of

distribution of powers and functions. Our ideal

is to have a constitution that will enable the

people's will to be expressed and enforced and

that will not only secure liberty to the

individual but also reconcile and make that

liberty subservient to the common good.

We have up to now been taking a pledge to

achieve freedom and to, undergo all sufferings

and sacrifices for it. Time has come when we

have to take a pledge of another kind. Let no

Page 22 22

one imagine that the time for work and sacrifice

is gone and the time for enjoying the fruits

thereof has come. Let us realise that the demand

on our enthusiasm and capacity for unselfish

work in the future will be as great as, if not

greater than, what it has ever been before. We

have, therefore, to dedicate ourselves once

again to the great cause that beckons us. The

task is great, the times are propitious. Let us

pray that we may have the strength, the wisdom

and the courage to fulfil it.”

(emphasis added)

Both the leaders, who were visionaries of the

time, laid emphasis on the need for ensuring equality

among all, abolition of distinction between high and

low, between rich and poor and change of the role of

various segments of governance and also the need for

protecting the dignity of every individual.

When we achieved independence in 1947, India was a

baby aiming to grow to become one of the respected

members of the world community. The leaders of

Independence movement undertook an onerous task of

framing the Constitution for the country. They studied

the Constitutions of various countries and adopted

their best provisions for creating an egalitarian

society with the aim of ensuring justice, - social,

economic and political, various types of freedoms,

equality of opportunity and of status and ensuring

dignity of every individual. During the drafting of

the Constitution, the Preliminary notes on Fundamental

Page 23 23

Rights issued by the Constitutional Advisor, B.N. Rau,

specifically dealt with the issue of equality using

examples from various Constitutions to emphasize its

importance. One of the issues highlighted in the note

was that if the instinct of power is concentrated in

few individuals then naked greed for power will destroy

the basics of democratic principles. But, what we have

done in the last four decades would shock the most

established political systems. The best political and

executive practices have been distorted to such an

extent that they do not even look like distant cousins

of their original forms. The best example of this is

the use of symbols of authority including the red

lights on the vehicles of public representatives from

the lowest to the highest and civil servants of various

cadres. The red lights symbolize power and a stark

differentiation between those who are allowed to use it

and the ones who are not. A large number of those

using vehicles with red lights have no respect for the

laws of the country and they treat the ordinary

citizens with contempt. The use of red lights on the

vehicles of public representatives and civil servants

has perhaps no parallel in the world democracies.

For deciding the questions framed by Shri Salve,

it will be useful to notice Section 70 of the Motor

Page 24 24

Vehicles Act, 1939 (for short, ‘the 1939 Act’),

Sections 109, 110 and 111 of the 1989 Act and Rules

108, 108-A and 119 of the 1989 Rules. The same read as

under:

Section 70 of the 1939 Act :

“Power to make rules – (1) A State Government

may make rules regulating the construction,

equipment and maintenance of motor vehicles

and trailers (with respect to all matters

other than the matters referred to in clause

(a) or clause (b) of sub-section (1) of

Section 69-B.

(2)Without prejudice to the generality of

the foregoing power, rules may be made under

this section governing any of the following

matters, either generally in respect of motor

vehicles or trailers or in respect of motor

vehicles or trailers of a particular class or

in particular circumstances namely-

(a) x x x x

(b)seating arrangements in public service

vehicles and the protection of passengers

against the weather;

(c) x x x x

(d) brakes and steering gear;

(e) the use of safety glass;

(f)signaling appliances, lamps and

reflectors;

(g) speed governors;

(h) the emission of smoke, visible vapour,

sparks, ashes, grit or oil;

(i) the reduction of noise emitted by or

caused by vehicles;

Page 25 25

(j)prohibiting or restricting the use of

audible signals at certain times or in

certain places;

(k) prohibiting the carrying of appliances

likely to cause annoyance or danger;

(l) the periodical testing and inspection of

vehicles by prescribed authorities;

(m) the particulars other than registration

marks to be exhibited by vehicles and the

manner in which they shall be exhibited; and

(n) the use of trailers with motor vehicles.”

Sections 109, 110 and 111 of the 1988 Act:

“Section 109. General provision regarding

construction and maintenance of vehicles –

(1) Every motor vehicle shall be so

constructed and so maintained as to be at all

times under the effective control of the

person driving the vehicle.

(2) Every motor vehicle shall be so

constructed as to have right hand steering

control unless it is equipped with a

mechanical or electrical signaling device of

a prescribed nature.

(3) If the Central Government is of the

opinion that it is necessary or expedient so

to do in public interest, it may by order

published in the Official Gazette, notify

that any article or process used by a

manufacturer shall conform to such standard

as may be specified in that order.

Section 110. Power of Central Government to

make rules. –

(1) The Central Government may make rules

regulating the construction, equipment and

maintenance of motor vehicles and trailers

with respect to all or any of the following

matters, namely :-

Page 26 26

(a) the width, height, length and overhand of

vehicles and of the loads carried;

(b) the size, nature, maximum retail price

and condition of tyres, including embossing

thereon of date and year of manufacture, and

the maximum load carrying capacity;

(c) brakes and steering gear;

(d) the use of safety glasses including

prohibition of the use of tinted

safety glasses;

(e) signalling appliances, lamps and

reflectors;

(f) speed governors;

(g) the emission of smoke, visible vapour,

sparks, ashes, grit or oil;

(h) the reduction of noise emitted by or

caused by vehicles;

(i) the embossment of chassis number and

engine number and the date of manufacture;

(j) safety belts, handle bars or motor

cycles, auto-dippers and other equipment’s

essential for safety of drivers, passengers

and other road user.

(k) standards of the components used in the

vehicle as inbuilt safety devices;

(l) provision for transportation of goods of

dangerous or hazardous nature to human life;

(m) standards for emission of air pollutants;

(n) installation of catalytic convertors in

the class of vehicles to be prescribed;

(o) the placement of audio-visual or radio or

tape recorder type of devices in public

vehicles;

(p) warranty after sale of vehicle and norms

Page 27 27

therefore:

Provided that any rules relating to the

matters dealing with the protection of

environment, so far as may be, shall be made

after consultation with the Ministry of the

Government of India dealing with environment.

(2) Rules may be made under sub-section (1)

governing the matters mentioned therein,

including the manner of ensuring the

compliance with such matters and the

maintenance of motor vehicles in respect of

such matters, either generally in respect of

motor vehicles or trailers or in respect of

motor vehicles or trailers of a particular

class or in particular circumstances.

(3) Notwithstanding anything contained in

this section, -

(a) the Central Government may exempt any

class of motor vehicles from the provisions

of this Chapter;

(b) a State Government may exempt any motor

vehicle or any class or description of motor

vehicles from the rules made under sub-

section (1) subject to such conditions as may

be prescribed by the Central Government.

Section 111.Power of State Government to make

rules – (1) A State Government may make rules

regulating the construction, equipment and

maintenance of motor vehicles and trailers

with respect to all matters other than the

matters specified in sub-section (1) of

section 110.

(2)Without prejudice to the generality of the

foregoing power, rules may be made under this

section governing all or any of the following

matters either generally in respect of motor

vehicles or trailers or in respect of motor

vehicles or trailers of a particular class or

description or in particular circumstances,

namely:-

(a)seating arrangements in public service

vehicles and the protection of

Page 28 28

passengers against the weather;

(b)prohibiting or restricting the use of

audible signals at certain times or in

certain places;

(c)prohibiting the carrying of appliances

likely to cause annoyance or danger;

(d)the periodical testing and inspection of

vehicles by prescribed authorities (and

fees to be charged for such test);

(e)the particulars other than registration

marks to be exhibited by vehicles and

the manner in which they shall be

exhibited;

(f)the use of trailers with motor vehicles;

and

(g)x x x x”

Rules 108, 108-A and 119 of the 1989 Rules:

“ 108 . Use of red, white or blue light.—(1) No

motor vehicle shall show a red light to the

front or light other than red to rear:

Provided that the provisions of this rule

shall not apply to—

(i) the internal lighting of the vehicle; or

(ii) the amber light, if displayed by any

direction indicator or top light or as top

light used on vehicle for operating within

the premises like airports, ports without

going outside the said premises on to public

roads;

(iii) a vehicle carrying high dignitaries as

specified by the Central Government or the

State Government, as the case may be, from

time to time;

(iv) the blinker type of red light with

purple glass fitted to an ambulance van used

for carrying patients; or

(v) to a vehicle having a lamp fitted with an

Page 29 29

electrical bulb, if the power of the bulb

does not exceed seven watts and the lamp is

fitted with frosted glass or any other

material which has the effect of diffusing

the light;

(vi) white light illuminating the rear number

plate;

(vii) white light used while reversing;

(viii) plough light provided in agricultural

tractors for illuminating the implement's

working area on the ground in agricultural

field operations.

(2) Use of blue light with flasher shall be

determined and notified by the State

Governments at their discretion;

(3) Use of blue light with or without flasher

shall be permitted as top light on vehicles

escorting high dignitaries entitled to the

use of red light;

(4) Use of multi-coloured red, blue and white

light shall be permitted only on vehicles

specifically designated for emergency duties

and shall be specifically specified by State

Governments;

(5) The State Government shall inform the

Central Government regarding publication of

notifications issued by the concerned State

Government under sub-rule (2) and under

clause (e) of the Notification No. S.O.

52(E), dated 11th January, 2002, published in

the Gazette of India, Ministry of Road

Transport and Highways, regarding use of red

light on top of vehicle being used by

dignitaries;

(6) In case vehicle is not carrying

dignitaries, red or blue light, as the case

may be, light shall not be used and be

covered by black cover.

108-A. Use of red or white light on

construction equipment vehicles.—No

Page 30 30

construction equipment vehicle shall show a

red light to the front or light other than

red to the rear:

Provided that the provision of this rule

shall not apply to:—

(i) the internal lighting of the vehicle;

(ii) the amber light, if displayed by any

direction indicator or top light;

(iii) white light illuminating the rear or

side registration number plate;

(iv) white light used while reversing;

(v) light provided for illuminating the

implement's working area on the ground in

off-highway or construction operations.

119. Horns.—(1) On and after expiry of one

year from the date of commencement of the

Central Motor Vehicles (Amendment) Rules,

1999, every motor vehicle, agricultural

tractor, power tiller and construction

equipment vehicle manufactured shall be

fitted with an electric horn or other devices

conforming to the requirements of IS: 1884—

1992, specified by the Bureau of Indian

Standards for use by the driver of the

vehicle and capable of giving audible and

sufficient warning of the approach or

position of the vehicle:

Provided that on and from 1st January, 2003,

the horn installation requirements for motor

vehicle shall be as per AIS-014

specifications, as may be amended from time

to time, till such time as corresponding

Bureau of Indian Standards specifications are

notified.

(2) No motor vehicle including agricultural

tractor shall be fitted with any multi-toned

horn giving a succession of different notes

or with any other sound-producing device

giving an unduly harsh, shrill, loud or

alarming noise.

(3) Nothing contained in sub-rule (2) shall

Page 31 31

prevent the use on vehicles used as ambulance

or for fire fighting or salvage purposes or

on vehicles used by police officers or

operators of construction equipment vehicles

or officers of the Motor Vehicles Department

in the course of their duties or on

construction equipment vehicles of such sound

signals as may be approved by the registering

authority in whose jurisdiction such vehicles

are kept.”

In exercise of the power vested in it under proviso

(iii) to Rule 108(1) of the 1989 Rules, the Central

Government issued Notification SO 52(E) dated 11.01.2002

which was amended by Notification SO 1070(E) dated

28.7.2005. The same reads as under:

“(a)red light with flasher on the top front

of the vehicle, while on duty anywhere in the

country-

(1)President,

(2)Vice-President

(3)Prime Minister

(4)Former Presidents

(5)Deputy Prime Minister

(6)Chief Justice of India

(7)Speaker of Lok Sabha

(8)Cabinet Ministers of the Union

(9)Deputy Chairman, Planning Commission

(10)Former Prime Ministers

(11)Leaders of Opposition in the Rajya Sabha

and Lok Sabha

(12)Judges of the Supreme Court.

(b)red light without flasher on the top

front of the vehicle, while on duty

anywhere in the country -

(1)Chief Election Commissioner

(2)Comptroller and Auditor General of India

(3)Deputy Chairman, Rajya Sabha

(4)Deputy Speaker, Lok Sabha

(5)Ministers of the State of the Union

(6)Members of the Planning Commission

Page 32 32

(7)Attorney General of India

(8)Cabinet Secretary

(9)Chiefs of Staff of the three services

holding the rank of full General or

equivalent rank

(10)Deputy Ministers of the Union

(11)Officiating Chiefs of Staff or the three

services holding the rank of Lt. General

or equivalent rank

(12)Chairman, Central Administrative

Tribunal

(13)Chairman, Minorities Commission

(14)Chairman, Scheduled Castes and Scheduled

Tribes Commission

(15)Chairman, Union Public Service

Commission

(c) Any vehicle carrying the dignitary

formally designated as equivalent in rank,

status and privileges to those dignitaries

referred to in Items (a) and (b) above shall

be entitled to use the red light as per the

corresponding privileges. The vehicles

carrying the dignitaries assigned rank in

their personal capacities by the Ministry of

Home Affairs shall be entitled to use red

light as per the corresponding privileges

assigned to those dignitaries referred to in

items (a) and (b) above.

(d)In case the vehicle fitted with red light

on top front is not carrying the dignitaries,

then such red light shall not be used and be

covered by a black cover.

(e) The State Governments and Union Territory

Administrations shall issue similar

notifications on the use of red light in

respect of high dignitaries of their State

Governments or Union Territory

Administrations, such as Governor,

Lt.Governor, Chief Minister, Chief Justices

and Judges of High Courts, Chairman, Speaker

and Cabinet Ministers of State/Union

Territory Legislatures, etc., as the case may

be.”

(emphasis added)

We shall first deal with the issue of use of

Page 33 33

multi-toned horns in violation of Rule 119 of the 1989

Rules and the corresponding Rules framed by the State

Governments and the Administration of the Union

Territories. Since the learned Solicitor General and

the Additional Solicitor General are in agreement with

the learned Amicus that the prohibition contained in

Rule 119(2) on the use of multi-toned horns giving a

succession of different notes or with any other sound

producing device giving an unduly harsh, shrill, loud

or alarming noise is absolute with certain exceptions

specified in sub-rule (3), the only thing required to

be done by the Central and the State Governments is to

implement the prohibition in its letter and spirit.

Their failure to do so for last almost 24 years is

inexplicable. The contemptuous disregard to the

prohibition by people in power, holders of public

offices, civil servants and even ordinary citizens is

again reflective of ‘Raj Mentality’ and is antithesis

of the concept of a Republic. We feel that the only

possible remedy to curb the menace of use of multi-

toned horns is to impose exemplary fine on the

violators and ensure its rigorous enforcement by the

concerned authorities and agencies.

On the issue of use of vehicles with red lights,

we were inclined to agree with Shri Harish Salve,

Page 34 34

learned Amicus that use of signs and symbols of

authority such as red lights, etc., is contrary to the

constitutional ethos and the basic feature of

republicanism, but, on a deeper consideration, we have

felt persuaded to accept the submissions of the learned

Solicitor General and the Additional Solicitor General

that the term “high dignitaries” used in proviso (iii)

to Rule 108(1) of the 1989 Rules would take within its

fold various constitutional functionaries, i.e.,

holders of the constitutional offices. When the

framers of the Constitution have considered it

appropriate to treat those occupying constitutional

positions as a special category, there is no reason for

the Court to exclude them from the ambit of the term

“high dignitaries”. The use of red lights on the

vehicles carrying the holders of constitutional posts

will in no manner compromise with the dignity of other

citizens and individuals or embolden them to think that

they are superior to other people, more so, because

this distinction would be available to them only while

on duty and would be co-terminus with their tenure.

However, the Governments of most of the States and

Administration of Union Territories have framed rules

and issued notifications allowing use of red lights on

the vehicles carrying large number of persons other

Page 35 35

than “high dignitaries”. They have also used the power

of issuing notifications to enlarge the list of the

persons entitled to use red lights with or without

flashers whether on duty or otherwise. Most of these

notifications are far beyond the scope of clause ‘c’ of

Notifications dated 11.1.2002 and 28.7.2005 issued by

the Central Government. It also deserves to be

mentioned that there has been abysmal failure on the

part of the concerned authorities and agencies of

various State Governments and the Administration of the

Union Territories to check misuse of the vehicles with

red lights on their top. So much so that a large

number of persons are using red lights on their

vehicles for committing crimes in different parts of

the country and they do so with impunity because the

police officials are mostly scared of checking vehicles

with red lights, what to say of imposing fine or

penalty.

In the result, we hold as under:

1. The term “high dignitaries” used in proviso (iii)

to Rule 108(1) of the 1989 Rules takes within its

fold the holders of various posts, positions and

offices specified in the Constitution.

2. The motor vehicles carrying “high dignitaries”

specified by the Central Government and their

counterparts specified by the State Government may

Page 36 36

be fitted with red lights but the red lights with

or without flasher can be used only while the

specified high dignitary is on duty and not

otherwise.

3. The State Governments and Administration of Union

Territories cannot enlarge the scope of the term

“high dignitaries” beyond what is prescribed in

clauses ‘c’ and ‘d’ of Notifications dated

11.1.2002 and 28.7.2005 issued by the Central

Government. Therefore, they shall amend the

relevant rules and notifications to bring them in

tune with the 1989 Rules and notifications dated

11.1.2002 and 28.7.2002 issued by the Central

Government. This exercise must be completed within

a period of three months.

4. The men in uniform; operational agencies which

require un-hindered access to the roads for

performance of their duty; those engaged in

emergency duties such as ambulance services, fire

services, emergency maintenance etc, and police

vehicles used as escorts or pilots or for law and

order duties shall not be entitled to have red

lights but lights of other colours, e.g., blue,

white, multicoloured etc.

5. No motor vehicles except those specified in Rule

119(3) of the 1989 Rules or similar provisions

contained in the rules framed by the State

Governments or the Administration of Union

Territories shall be fitted with multi-toned horns

giving a succession of different notes or with any

other sound producing device giving an unduly

Page 37 37

harsh, shrill, loud or alarming noise.

6. The police officers and other authorities

entrusted with the task of enforcing the

provisions of the 1988 Act and the Rules framed

thereunder must discharge their duties without any

fear or favour and should impose appropriate

penalty on those who violate the prohibition

contained in Rule 108(1) and Rule 119 and similar

rules framed by the State Governments and the

Administration of Union Territories. The

owners/users of the vehicles fitted with multi-

toned horns other than those allowed to use such

horns under Rule 119(3) of the 1989 Rules or

corresponding rules framed by the State

Governments and the Administration of the Union

Territories shall, within a period of one month

from today, remove the multi-toned horns. The

officers authorised to enforce the provisions of

the 1988 Act and the rules framed thereunder by

the Central Government, the State Governments and

the Administration of Union Territories shall also

ensure that multi-toned horns are removed from all

the vehicles except those specified in rule 119(3)

of the 1989 Rules or corresponding rules framed by

the State Governments and the Administration of

Union Territories.

7. The Chief Secretaries of all the States and the

Administrators of Union Territories shall cause a

notice published in the newspapers having wide

circulation in their respective States and the

Union Territories incorporating the directions

contained in this order.

Page 38 38

In the note submitted by the learned Solicitor

General, it has been mentioned that Clause 51 of the

Motor Vehicles (Amendment) Bill, 2012 contains a

provision for imposition of enhanced penalty. That

amendment is not shown to have been carried out so far.

We hope and trust that the Legislature will make

appropriate amendment and make provision for imposition

of adequate penalty which may operate as deterrent

against misuse of the provisions of the 1989 Act and

the 1989 Rules generally and the provisions of Rules

108 and 119 in particular. The State Governments and

the Administration of the Union Territories shall

either amend the existing rules or frame appropriate

rules for imposing deterrent penalty on the violators

of the rules containing prohibition against the use of

red lights and multi-toned horns or similar devices.

……………………………………………J.

[G.S. SINGHVI]

NEW DELHI; ………………………………………….J.

DECEMBER 10, 2013. [C. NAGAPPAN]