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Kudrat-E-Elahi Panir Vs Bangladesh (1992)

Authored By: Shahrin Alam

Daffodil International University

Case Name: Kudrat-E-Elahi Panir Vs Bangladesh (1992) 

Citation:44 DLR (AD) 319 

Court Name and Bench: 

Appellate Division,Supreme Court of Bangladesh 

Judges: Chief Justice Shahabuddin Ahmed, Justice M.H.  Rahman, Justice A.T.M. Afzal, Justice Mustafa Kamal,  Justice Latifur Rahman 

Bench Type: Constitutional Bench (5 Judges) in civil  appeals 

Date of Judgement : 

30 July 1992 

Parties Involved: 

Petitioner / Appellant 

Kudrat-E-Elahi Panir, a citizen of Bangladesh. 

Filed the case challenging the Government’s failure to  establish local government institutions. 

Argued that Articles 59 and 60 of the Constitution impose  a constitutional duty on the State to create elected local  bodies.

Respondent / Defendant 

The Government of Bangladesh. 

Defended the case by arguing that Articles 59 and 60 are  part of Part II – Fundamental Principles of State Policy. 

Claimed these provisions are directive in nature and  cannot be legally enforced by the court. 

Fact of the Case: 

After independence, the Constitution of Bangladesh  (1972) included Articles 59 and 60 in Part II, which  provided for the establishment of elected local  government institutions with powers to perform  administrative and financial functions. 

Despite this constitutional provision, the Government of  Bangladesh did not establish fully functional local  government bodies as envisaged by the Constitution. 

Kudrat-E-Elahi Panir, a concerned citizen, filed a case  arguing that the Government was constitutionally obliged  to set up local self-government institutions in accordance  with Articles 59 and 60. 

The Government, in its defense, argued that Articles 59  and 60 fall under the Fundamental Principles of State Policy, which are directive in nature and therefore not  enforceable by any court. 

The matter was heard by the Appellate Division of the  Supreme Court of Bangladesh with a five-member constitutional bench, headed by Chief Justice  Shahabuddin Ahmed. 

On 30 July 1992, the Court delivered its judgment,  clarifying the status of Articles 59 and 60 and the nature  of Fundamental Principles of State Policy. 

Issues Raised: 

Whether the Government of Bangladesh is  constitutionally required to establish elected local  government institutions under Articles 59 and 60. 

Whether provisions in Part II – Fundamental Principles of  State Policy are enforceable by the courts. 

Whether a citizen (appellant) can seek judicial  intervention to compel the Government to implement  directive principles. 

Whether the Government’s failure to establish local self government bodies violates the Constitution or any  enforceable legal rights.

Arguments of the Parties: 

Petitioner / Appellant (Kudrat-E-Elahi Panir):Argued that  the Government was constitutionally obliged to establish  elected local government institutions under Articles 59  and 60. 

Claimed that citizens have a right to demand  implementation of these constitutional provisions. 

Emphasized that the failure of the Government to form  local bodies undermines democratic governance and  constitutional intent. 

Referred to Articles 59 & 60, Constitution of Bangladesh  (1972) as legal basis. 

Respondent / Defendant (Government of Bangladesh): 

Argued that Articles 59 and 60 are part of Part II – Fundamental Principles of State Policy, which are  directive in nature. 

Claimed these provisions are not enforceable by courts  and do not create legally binding rights for citizens. 

Stressed that judicial intervention cannot compel the  executive to implement policy-based provisions.

Supported their argument by citing the nature of  directive principles in constitutional law and prior  precedents regarding non-justiciable rights. 

Judgment / Final Decision: 

The Appellate Division of the Supreme Court of  Bangladesh delivered the judgment on 30 July 1992. 

The Court dismissed the petition filed by Kudrat-E-Elahi  Panir. 

It held that Articles 59 and 60 of the Constitution are part  of the Fundamental Principles of State Policy and are  directive in nature, meaning they are not enforceable by  the courts. 

No specific orders or directions were issued to compel  the Government to implement the provisions. 

Legal Reasoning / Ratio Decidendi: 

The Court reasoned that directive principles guide the  State in policy-making but do not create justiciable rights  for citizens. 

Citizens cannot compel the Government to implement  these principles through judicial intervention.

The legal principle established: Part II provisions of the  Constitution are directive in nature and not enforceable  by courts. 

The Court relied on constitutional interpretation and  precedents regarding non-justiciable rights. 

Conclusion / Observations: 

The case clarified the scope of Fundamental Principles of  State Policy in Bangladesh. 

It confirmed that while directive principles are important  for governance, they are not legally enforceable in courts. 

Significance: The case serves as a key reference for  understanding the limits of judicial enforceability of Part  II provisions. 

Objective observation: The judgment maintains balance  between citizen expectations and the directive nature of  constitutional policies.

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