1

REPORTABLE

IN THE SUPREME COURT OF INDIA 

CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.131/2020

(@ Special Leave Petition (Civil) No. 6999 of 2017)

BALKRISHNA RAM    …APPELLANT(S)

Versus

UNION OF INDIA AND ANR.        …RESPONDENT(S)

J U D G M E N T

Deepak Gupta, J.

Leave granted.

2.One of the issues raised in this appeal is whether an appeal

against an order of a single judge of a High Court deciding a case

related to an Armed Forces personnel pending before the High

Court is required to be transferred to the Armed Forces Tribunal

or should be heard by the High Court.

2

3.The Armed Forces Tribunal (AFT for short) was constituted

under the Armed Forces Tribunal Act, 2007 (hereinafter referred

to as the Act), enacted with the purpose of constituting an AFT to

adjudicate disputes and complaints of personnel belonging to the

Armed Forces.  Chapter III of the Act, deals with the jurisdiction,

power and authority of the Tribunal.   Section 14(1) of the Act

which is relevant reads as follows:­

“14. Jurisdiction, powers and authority in service matters.

—(1)     Save as otherwise expressly provided in this Act, the

Tribunal shall exercise, on and from the appointed day, all the

jurisdiction,   powers   and   authority,   exercisable   immediately

before that day by all courts (except the Supreme Court or a

High Court exercising jurisdiction under articles 226 and 227

of the Constitution) in relation to all service matters.”

4.Section   15   provides   that   the   Tribunal   shall   exercise

jurisdiction, power and authority in relation to an appeal against

any   order,   decision,   finding   or   sentence   passed   by   a   court

martial.

5.Section 34 of the Act reads as follows:­

“34.   Transfer   of   pending   cases.—(1)   Every   suit,   or   other

proceeding pending before any court including a High Court or

other authority immediately before the date of establishment of

the Tribunal under this Act, being a suit or proceeding the

cause of action whereon it is based, is such that it would have

been within the jurisdiction of the Tribunal, if it had arisen

after   such   establishment   within   the   jurisdiction   of   such

Tribunal, stand transferred on that date to such Tribunal. 

3

(2) Where any suit, or other proceeding stands transferred

from any court including a High Court or other authority to

the Tribunal under sub­section (1),— 

(a)        the court or other authority shall, as soon as

may  be, after such transfer, forward the records of such

suit, or other proceeding to the Tribunal;

(b)        the  Tribunal   may,   on   receipt   of  such   records,

proceed to deal with such suit, or other proceeding, so

far as may be, in the same manner as in the case of an

application   made   under   subsection   (2)   of   section   14,

from the stage which was reached before such transfer

or from any earlier stage or de novo as the Tribunal may

deem fit.”

6.A Division Bench of the Allahabad High Court in Union of

India and others  vs.  Ram Baran

1

 held that the phrase ‘other

proceedings’ in Section 34 of the Act would include all appeals

including   Letters   Patent   Appeals   (hereinafter   referred   to   as

LPAs).  It was held that since the Tribunal is a substitute of the

High Court, the Tribunal could decide an appeal against the

order of a single judge which was required to be transferred to

the Tribunal.

7.We may point out that after the enactment of the Uttar

Pradesh High Court (Abolition of Letters Patent Appeals) Act,

1962 Letters Patents are no longer applicable to the High Court

of Allahabad.  However, Special Appeals are provided against the

judgment of a single judge to a Division Bench.  The High Court

1 Special Appeal Defective No. 445 of 2005

4

held that the term ‘other proceedings’ include all such intra­

court appeals.

8.This view was doubted by another Division Bench of the

Allahabad High Court in W Ex Sigman Nand Kishore Sahoo

vs.  Chief of Army Staff 

2

.  Thereafter, the matter was referred

to a Full Bench in the said case and the Full Bench by a

majority held as follows:­

“In view of the foregoing discussions, we are of the considered

opinion that the special appeal filed under Chapter VIII Rule 5

of the Allahabad High Court Rules, 1952 against the judgment

and order of the learned Single Judge pending adjudication

immediately   prior   to   the   constitution   of   the   Armed   Forces

Tribunal is not liable to be transferred to the Tribunal and the

decision rendered by the division Bench in Ram Baran (Supra)

does not lay down the correct law.”

9.Ms.   Preetika   Dwivedi,   learned   counsel   for   the   appellant

submits that the view of the Allahabad High Court is incorrect.

She contends that it has been held by this Court in a number of

decisions including  Union of India And Others vs. Major

General   Shri   Kant   Sharma   And   Another

3

that   the   AFT

exercises all the powers of the High Court.  She submits that it

virtually substitutes the High Court in so far as matters governed

by the Act are concerned, and as such an LPA or Special Appeal

2 2012 (1) ESC 386 (All); Special Appeal (Defective) No.610 of 2002 

3 (2015) 6 SCC 773

5

against the judgment of a single judge is also required to be

transferred to the AFT. 

10.We   are   not   at   all   in   agreement   with   this   submission.

Section 14(1) of the Act quoted hereinabove clearly provides that

the AFT will exercise powers of all courts except the Supreme

Court or High Court exercising jurisdiction under Article 226 and

227 of the Constitution of India.   Section 34 is very carefully

worded.  It states that ‘every suit’, or ‘other proceedings’ pending

before any court including a High Court immediately before the

establishment of the Tribunal shall stand transferred on that day

to the Tribunal.  The Legislature has clearly not vested the AFT

with the power and jurisdiction of the High Court to be exercised

under Article 226 of the Constitution.  We are not going into the

question   as   to   whether   the   Tribunal   is   amenable   to   the

supervisory jurisdiction of a High Court under Article 227 of the

Constitution but there can be no manner of doubt that the High

Court can exercise its writ jurisdiction even in respect of orders

passed by the AFT.  True it is, that since an appeal lies to the

Supreme Court against an order of the AFT, the High Court may

not exercise their extraordinary writ jurisdiction because there is

an efficacious alternative remedy available but that does not

6

mean that the jurisdiction of the High Court is taken away.  In a

given circumstance, the High Court may and can exercise its

extraordinary writ jurisdiction even against the orders of the High

Court.  

11.While holding so, we place reliance upon a judgment of a

Constitution Bench of this Court in  L. Chandra Kumar    vs.

Union of India & Ors.

4

.   This court clearly held that judicial

review is a part of the basic structure of the Constitution and the

power   of   judicial   review   vested   in   the   High   Courts   and   the

Supreme Court cannot be taken away.  The relevant portion of

the judgment reads as follows:­

“78.     …An   analysis   of   the   manner   in   which   the

Framers   of   our   Constitution   incorporated   provisions

relating to the judiciary would indicate that they were

very greatly concerned with securing the independence of

the judiciary.  These attempts were directed at ensuring

that   the   judiciary   would   be   capable   of   effectively

discharging its wide powers of judicial review. While the

Constitution confers the power to strike down laws upon

the High Courts and the Supreme Court, it also contains

elaborate   provisions   dealing   with   the   tenure,   salaries,

allowances,   retirement   age   of   Judges   as   well   as   the

mechanism for selecting Judges to the superior courts.

The   inclusion   of   such   elaborate   provisions   appears   to

have been occasioned by the belief that, armed by such

provisions, the superior courts would be insulated from

any executive or legislative attempts to interfere with the

making  of their  decisions. The Judges of the superior

courts have been entrusted with the task of upholding

the Constitution and to this end, have been conferred the

4 (1997) 3 SCC 261

7

power to interpret it. It is they who have to ensure that

the balance of power envisaged by the Constitution is

maintained and that the legislature and the executive do

not,   in   the   discharge   of   their   functions,   transgress

constitutional   limitations.   It   is   equally   their   duty   to

oversee that the judicial decisions rendered by those who

man the subordinate courts and tribunals do not fall foul

of   strict   standards   of   legal   correctness   and   judicial

independence.   The   constitutional   safeguards   which

ensure the independence of the Judges of the superior

judiciary,   are   not   available   to   the   Judges   of   the

subordinate   judiciary   or   to   those   who   man   tribunals

created by ordinary legislations. Consequently, Judges of

the   latter   category   can   never   be   considered   full   and

effective   substitutes   for   the   superior   judiciary   in

discharging the function of constitutional interpretation.

We, therefore, hold that the power of judicial review over

legislative action vested in the High Courts under Article

226   and   in   this   Court   under   Article   32   of   the

Constitution is an integral and essential feature of the

Constitution,   constituting   part   of   its   basic   structure.

Ordinarily, therefore, the power of High Courts and the

Supreme   Court   to   test   the   constitutional   validity   of

legislations can never be ousted or excluded.

79.  We also hold that the power vested in the High

Courts   to   exercise   judicial   superintendence   over   the

decisions   of   all   courts   and   tribunals   within   their

respective jurisdictions is also part of the basic structure

of the Constitution. This is because a situation where the

High Courts are divested of all other judicial functions

apart from that of constitutional interpretation, is equally

to be avoided.”

The aforesaid observations in L. Chandra Kumar  (supra) leave

no manner of doubt that the power of judicial review vests with

the High Court even with regard to orders passed by the AFT and

this power is part of the basic structure of the Constitution.

12.In L. Chandra Kumar  (supra) this Court while dealing with

the issue of exclusion of the power of judicial review held that

8

such power cannot be excluded by legislation or constitutional

amendment.   The   relevant   portion   of   the   judgment   reads   as

follows:­

“90. We may first address the issue of exclusion of the power

of judicial review of the High Courts. We have already held that

in respect of the power of judicial review, the jurisdiction of the

High   Courts   under   Articles   226/227   cannot   wholly   be

excluded. It has been contended before us that the Tribunals

should not be allowed to adjudicate upon matters where the

vires of legislations is questioned, and that they should restrict

themselves   to   handling   matters   where   constitutional   issues

are   not   raised.   We   cannot   bring   ourselves   to   agree   to   this

proposition as that may result in splitting up proceedings and

may cause avoidable delay. If such a view were to be adopted,

it would be open for litigants to raise constitutional issues,

many of which may be quite frivolous, to directly approach the

High Courts and thus subvert the jurisdiction of the Tribunals.

Moreover, even in these special branches of law, some areas do

involve   the   consideration   of   constitutional   questions   on   a

regular   basis;   for   instance,   in   service   law   matters,   a   large

majority of cases involve an interpretation of Articles 14, 15

and 16 of the Constitution. To hold that the Tribunals have no

power to handle matters involving constitutional issues would

not serve the purpose for which they were constituted. On the

other hand, to hold that all such decisions will be subject to

the jurisdiction of the High Courts under Articles 226/227 of

the Constitution before a Division Bench of the High Court

within   whose   territorial   jurisdiction   the   Tribunal   concerned

falls will serve two purposes. While saving the power of judicial

review of legislative action vested in the High Courts under

Articles   226/227   of   the   Constitution,   it   will   ensure   that

frivolous   claims   are   filtered   out   through   the   process   of

adjudication in the Tribunal. The High Court will also have the

benefit of a reasoned decision on merits which will be of use to

it in finally deciding the matter.

91.  It   has   also   been   contended   before   us   that   even   in

dealing with cases which are properly before the Tribunals, the

manner in which justice is dispensed by them leaves much to

be   desired.   Moreover,   the   remedy   provided   in   the   parent

statutes, by way of an appeal by special leave under Article

136 of the Constitution, is too costly and inaccessible for it to

be real and effective. Furthermore, the result of providing such

a remedy is that the docket of the Supreme Court is crowded

with decisions of Tribunals that are challenged on relatively

trivial grounds and it is forced to perform the role of a first

appellate court. We have already emphasised the necessity for

ensuring   that  the   High   Courts  are   able  to   exercise   judicial

9

superintendence   over   the   decisions   of   the   Tribunals   under

Article 227 of the Constitution. In R.K. Jain case, after taking

note of these facts, it was suggested that the possibility of an

appeal from the Tribunal on questions of law to a Division

Bench of a High Court within whose territorial jurisdiction the

Tribunal falls, be pursued. It appears that no follow­up action

has been taken pursuant to the suggestion. Such a measure

would have improved matters considerably. Having regard to

both the aforestated contentions, we hold that all decisions of

Tribunals, whether created pursuant to Article 323­A or Article

323­B of the Constitution, will be subject to the High Court’s

writ jurisdiction under Articles 226/227 of the Constitution,

before   a   Division   Bench   of   the   High   Court   within   whose

territorial jurisdiction the particular Tribunal falls.

      xxx                              xxx                                xxx

93. Before moving on to other aspects, we may summarise

our   conclusions   on   the   jurisdictional   powers   of   these

Tribunals. The Tribunals are competent to hear matters where

the vires of statutory provisions are questioned. However, in

discharging this duty, they cannot act as substitutes for the

High Courts and the Supreme Court which have, under our

constitutional set­up, been specifically entrusted with such an

obligation. Their function in this respect is only supplementary

and   all   such   decisions   of   the   Tribunals   will   be   subject   to

scrutiny before a Division Bench of the respective High Courts.

The Tribunals will consequently also have the power to test the

vires   of   subordinate   legislations   and   rules.   However,   this

power   of   the   Tribunals   will   be   subject   to   one   important

exception.   The   Tribunals   shall   not   entertain   any   question

regarding the vires of their parent statutes following the settled

principle that a Tribunal which is a creature of an Act cannot

declare that very Act to  be unconstitutional. In such cases

alone, the High Court concerned may be approached directly.

All other decisions of these Tribunals, rendered in cases that

they are specifically empowered to adjudicate upon by virtue of

their parent statutes, will also be subject to scrutiny before a

Division Bench of their respective High Courts. We may add

that the Tribunals will, however, continue to act as the only

courts of first instance in respect of the areas of law for which

they have been constituted. By this, we mean that it will not

be open for litigants to directly approach the High Courts even

in cases where they question the vires of statutory legislations

(except, as mentioned, where the legislation which creates the

particular   Tribunal   is   challenged)   by   overlooking   the

jurisdiction of the Tribunal concerned.

xxx                                  xxx                                      xxx 

10

99.  In view of the reasoning adopted by us, we hold that

clause 2(d) of Article 323­A and clause 3(d) of Article 323­B, to

the extent they exclude the jurisdiction of the High Courts and

the   Supreme   Court   under   Articles   226/227   and   32   of   the

Constitution, are unconstitutional. Section 28 of the Act and

the “exclusion of jurisdiction” clauses in all other legislations

enacted under the aegis of Articles 323­A and 323­B would, to

the   same   extent,   be   unconstitutional.   The   jurisdiction

conferred upon the High Courts under Articles 226/227 and

upon the Supreme Court under Article 32 of the Constitution

is a part of the inviolable basic structure of our Constitution.

While   this   jurisdiction   cannot   be   ousted,   other   courts   and

Tribunals may perform a supplemental role in discharging the

powers   conferred   by   Articles   226/227   and   32   of   the

Constitution. The Tribunals created under Article 323­A and

Article   323­B   of   the   Constitution   are   possessed   of   the

competence   to   test   the   constitutional   validity   of   statutory

provisions   and   rules.   All   decisions   of   these   Tribunals   will,

however, be subject to scrutiny before a Division Bench of the

High Court within whose jurisdiction the Tribunal concerned

falls.   The   Tribunals   will,   nevertheless,   continue   to   act   like

courts of first instance in respect of the areas of law for which

they have been constituted. It will not, therefore, be open for

litigants to directly approach the High Courts even in cases

where they question the vires of statutory legislations (except

where the legislation which creates the particular Tribunal is

challenged)   by   overlooking   the   jurisdiction   of   the   Tribunal

concerned. Section 5(6) of the Act is valid and constitutional

and is to be interpreted in the manner we have indicated.”

13.Reliance placed by Ms. Dwivedi on the judgment of this

Court in Major General Shri Kant Sharma   (supra) is entirely

misplaced.  The issue before this Court in this case was whether

the High Court was justified in entertaining writ petitions against

the orders of the AFT.   This is a judgment by two judges and

obviously it cannot overrule the judgment of the Constitution

Bench in L. Chandra Kumar  (supra).  The Division Bench, after

referring   to   various   judgments   including   the   judgment   in  L.

11

Chandra Kumar  (supra), summarised its findings in para 36 as

follows:­

“36.  The aforesaid decisions rendered by this Court

can be summarised as follows:

(i)   The   power   of   judicial   review   vested   in   the   High

Court   under   Article   226   is   one   of   the   basic   essential

features of the Constitution and any legislation including

the Armed Forces Tribunal Act, 2007 cannot override or

curtail jurisdiction of the High Court under Article 226 of

the Constitution of India

(ii) The jurisdiction of the High Court under Article

226 and this Court under Article 32 though cannot be

circumscribed by the provisions of any enactment, they

will  certainly   have  due  regard  to  the  legislative   intent

evidenced   by   the   provisions   of   the   Acts   and   would

exercise their jurisdiction consistent with the provisions

of the Act. 

(iii)   When   a   statutory   forum   is   created   by   law   for

redressal   of   grievances,   a   writ   petition   should   not   be

entertained ignoring the statutory dispensation. 

(iv) The High Court will not entertain a petition under

Article 226 of the Constitution if an effective alternative

remedy is available to the aggrieved person or the statute

under which the action complained of has been taken

itself contains a mechanism for redressal of grievance.”

What this Court held was that though the power of the High

Court under Article 226 of the Constitution is a basic essential

feature of the Constitution which cannot be taken away, the High

Court should not entertain a petition under Article 226 of the

Constitution if any other effective alternative remedy is available

to the aggrieved person or the statute, under which the action

complained   of   has   been   taken,   itself   contains   a   maxim   for

12

redressal of grievance.   We have our doubt, with regard to the

correctness of the directions (iii) & (iv) of the judgment, since in

our opinion it runs counter to the judgment rendered by the

Constitution Bench.  

14.It would be pertinent to add that the principle that the High

Court should not exercise its extraordinary writ jurisdiction when

an   efficacious   alternative   remedy   is   available,   is   a   rule   of

prudence and not a rule of law.  The writ courts normally refrain

from exercising their extraordinary power if the petitioner has an

alternative efficacious remedy.   The existence of such remedy

however does not mean that the jurisdiction of the High Court is

ousted.  At the same time, it is a well settled principle that such

jurisdiction should not be exercised when there is an alternative

remedy available

5

.   The rule of alternative remedy is a rule of

discretion and not a rule of jurisdiction.   Merely because the

Court may not exercise its discretion, is not a ground to hold that

it has no jurisdiction.  There may be cases where the High Court

would be justified in exercising its writ jurisdiction because of

some glaring illegality committed by the AFT.   One must also

remember that the alternative remedy must be efficacious and in

5 Union of India vs. T.R. Varma AIR 1957 SC 882

13

case   of   a   Non­Commissioned   Officer   (NCO),   or   a   Junior

Commissioned Officer (JCO); to expect such a person to approach

the Supreme Court in every case may not be justified.   It is

extremely difficult and beyond the monetary reach of an ordinary

litigant to approach the Supreme Court.  Therefore, it will be for

the High Court to decide in the peculiar facts and circumstances

of each case whether it should exercise its extraordinary writ

jurisdiction   or   not.     There   cannot   be   a   blanket   ban   on   the

exercise of such jurisdiction because that would effectively mean

that the writ court is denuded of its jurisdiction to entertain such

writ petitions which is not the law laid down in  L. Chandra

Kumar (supra).

15.Ms. Dwivedi, placed reliance on the observations made in

Major General Shri Kant Sharma  (supra) that, “jurisdiction of

the Tribunal constituted under the Armed Forces Tribunal Act is

in substitution of the jurisdiction of the civil court and the High

Court so far as it relates to suit relating to condition of service of

the persons”, subject to the provisions of the Act.  It is clear that

the intention of the court was not to hold that the tribunal is a

substitute of the High Court in so far as its writ jurisdiction is

14

concerned because that is specifically excluded under Section

14(1) of the Act.  We cannot read this one sentence out of context.

It is true that proceedings on the original side even in exercise of

writ jurisdiction are to be transferred to the tribunal for decision

by the AFT because the original jurisdiction now vests with the

AFT.  This however, does not mean that the AFT can exercise all

the powers of the High Court.  

16.In Rojer Mathew    vs.   South Indian Bank Ltd. & Ors.

6

the Constitution Bench of this Court, of which one of us (Deepak

Gupta,   J.   was   a   member),   clearly   held   that   though   these

tribunals may be manned by retired judges of High Courts and

Supreme Court, including those established under Articles 323­A

and 323­B of the Constitution, they cannot seek equivalence with

the High Court or the Supreme Court.  The following observations

are relevant:­

“194.    Furthermore,   that   even   though   manned   by

retired judges of High Courts and the Supreme Court,

such Tribunals established under Article 323­A and 323­

B of the Constitution cannot seek equivalence with High

Court or the Supreme Court.   Once a judge of a High

Court or Supreme Court has retired and he / she no

longer   enjoys   the   Constitutional   status,   the   statutory

position occupied by him / her cannot be equated with

the   previous   position   as   a   High   Court   or   a   Supreme

Court   judge.     The   rank,   dignity   and   position   of

Constitutional judges is hence sui generis and arise not

6 2019 (15) SCALE 615

15

merely by their position in the Warrant of Precedence or

the salary and perquisites they draw, but as a result of

the   Constitutional   trust   accorded   in   them.

Indiscriminate   accordance   of   status   of   such

Constitutional   judges   on   Tribunal   members   and

presiding   officers   will   do   violence   to   the   very

Constitutional Scheme.”

17.The contention of the learned counsel for the appellant, if

accepted, would strike at the very root of judicial independence

and make the High Court subordinate to the AFT.  This can never

be   the   intention   of   the   Legislature.     The   High   Court   is   a

Constitutional   Court   constituted   under   Article   214   of   the

Constitution and   are  courts  of   record  within  the   meaning  of

Article 215.  It is obvious that the order of the High Court cannot

be challenged before any other forum except the Supreme Court.

The provision of intra­court appeal whether by way of Letters

Patents   or   special   enactment   is   a   system   that   provides   for

correction of judgments within the High Courts where a judgment

rendered by a single judge may be subject to challenge before a

Division Bench.  This appeal to the Division Bench does not lie in

all cases and must be provided for either under the Letters Patent

or any other special enactment.  Even where such appeal lies the

appeal is heard by two or more judges of the High Court.   We

cannot envisage a situation where an appeal against the order of

16

a   sitting   judge   of   the   High   Court   is   heard   by   a   Tribunal

comprising of one retired judge and one retired Armed Forces

official.   Therefore, we reject the contention that an intra court

appeal from the judgment of a single judge of the High Court to a

Division   Bench   pending   in   the   High   Court  is   required   to  be

transferred under Section 34 of the Act.

18.As   far   as   the   merits   of   the   case   are   concerned,   the

undisputed fact is that the appellant could not clear the aptitude

test.   It has been urged that even if he could not clear the

aptitude test, he should have been considered for appointment in

some other post before being discharged from service.  It is also

urged that in the order of discharge it is not indicated that the

case of the appellant was considered for such alternative service.

19.In our view, it is not necessary to indicate in the order of

discharge whether such consideration took place or not.   From

the records of the case, we find that before discharge, the name of

the appellant was considered for two categories but unfortunately

the appellant could not meet the height criteria for appointment

to either of the posts.  Thus, this clearly shows that his case was

considered   as   per   the   extant   policy   but   he   was   not   fit   for

appointment.  In this view of the matter, we find no merit in the

17

appeal, and hence it is dismissed.  Pending application(s) if any,

stand(s) disposed of.

………………………………….J.

(DEEPAK GUPTA)

………………………………….J.

(ANIRUDDHA BOSE)

New Delhi

January 09, 2020