LAWS(SC)-1983-12-1

S ANBALAGAN Vs. B DEVARAJAN

Decided On December 05, 1983
S.ANBALAGAN Appellant
V/S
B.DEVARAJAN Respondents

JUDGEMENT

(1.) 2, 36, 112 adult men and women voters of Rasipuram Parliamentary Constituency reserved for the Scheduled Castes accepted the candidature of the first respondent, B. Devarajan, for the reserved seat, apparently considered him as a member of the Scheduled Castes, voted for him and elected him to the Lok Sabha, by a convincing majority of nearly sixty thousand votes at the election held in January 1980. And, it was not the first time. He was in fact a sitting member of the Lok Sabha having been elected from the same reserved constituency at the previous general election also. But the verdict of the people was not sufficient for the appellant, S. Ambalagan, who secured 1,76,240 votes in the January 1980 poll and lost the election. He wanted the verdict of an Election Tribunal on the question whether the respondent was a Christian and not a member of the Scheduled Castes, as claimed by him. So he filed an election petition questioning the election on that ground. The Election Tribunal on an elaborate consideration of the evidence held that the appellant (respondent) belonged to the Scheduled Castes and, on that finding, upheld the election. Ambalagan has preferred this appeal.

(2.) Dr. Chitale, learned counsel for the appellant, canvassed the finding of the Election Tribunal that the respondent was a Hindu Adi Dravida and, therefore, a member of the Scheduled Castes. He argued that the parents and the sisters of the respondent were shown to be Christians and the respondent though obviously a Christian himself was pretending to be a member of the Scheduled Castes for the purpose of gaining some advantages. He invited our attention to the Baptismal certificate and certain other documents and urged that the respondent was born a Christian and there was no way he could acquire a caste and become an Adi Dravida on conversion to Hinduism.

(3.) In order to properly appreciate the questions involved, it is necessary first to understand the legal position in regard to caste-status on conversion or reconversion to Hinduism.