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Attorney(S)
Acts
  • section 18 of the Constitution, whichmakes provision
  • Relations Board (1985) 23 D.L.R. (4th) 122, 131:-The act
  • section 10of the Civil Service Act. Section 10(1)
  • section 10(2)(a) of the Civil Service Act Laws
  • section 6 of the Civil Service Act the Act
  • section 10(2)(a) of theCivil Service Act
  • Act and theConstitution. Section 12(1)
  • section 10 of the Civil ServiceAct.9.
  • section 31 of the Civil Service Act
  • section 6 of the Civil Service Act
  • section 12(4) of the Constitution.
  • section 13 of the Constitution
  • context.16. Section 10(2)(a)
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Cites
Cited by
Citation Codes
Equivalent Citations
citation codes
Attorney(S)
Acts
  • section 18 of the Constitution, whichmakes provision
  • Relations Board (1985) 23 D.L.R. (4th) 122, 131:-The act
  • section 10of the Civil Service Act. Section 10(1)
  • section 10(2)(a) of the Civil Service Act Laws
  • section 6 of the Civil Service Act the Act
  • section 10(2)(a) of theCivil Service Act
  • Act and theConstitution. Section 12(1)
  • section 10 of the Civil ServiceAct.9.
  • section 31 of the Civil Service Act
  • section 6 of the Civil Service Act
  • section 12(4) of the Constitution.
  • section 13 of the Constitution
  • context.16. Section 10(2)(a)
Smart Summary

Factual and Procedural Background

The appellant, Elloy de Freitas, was an Extension Officer in the Ministry of Agriculture, Fisheries, Lands and Housing of Antigua and Barbuda in 1990. During that year, a Commission of Inquiry was held concerning the transhipment of a consignment of guns into Antigua, during which allegations of government corruption were made, including allegations against the Minister of Agriculture, Mr. Hilroy Humphreys. The appellant participated in peaceful demonstrations and picketing critical of the Minister in September and October 1990 while on vacation and after returning to work.

The Permanent Secretary of the Ministry (first respondent) claimed that the appellant breached section 10(2)(a) of the Civil Service Act and threatened disciplinary action through the Public Service Commission (second respondent). The appellant denied the breach, citing constitutional protections of freedom of expression and assembly under sections 12 and 13 of the Constitution of Antigua and Barbuda.

Following further demonstrations, the appellant was interdicted from exercising his official functions. In November 1990, he filed an Originating Motion under section 18 of the Constitution seeking redress. Redhead J. declared section 10(2)(a) of the Civil Service Act unconstitutional on 26 February 1993. The Court of Appeal reversed this decision on 3 July 1995, allowing the appeal and addressing issues of constitutionality, jurisdiction, and prematurity, though only the constitutional issue remains pursued in the Privy Council appeal.

Legal Issues Presented

  1. Whether section 10(2)(a) of the Civil Service Act, which restricts civil servants from publishing opinions on political controversies, is constitutionally valid under sections 12 and 13 of the Constitution of Antigua and Barbuda.
  2. If section 10(2)(a) is valid, whether the interdiction and disciplinary proceedings against the appellant were reasonable and justifiable restrictions for the proper performance of his civil service functions.
  3. Whether such restrictions are reasonably justifiable in a democratic society.

Arguments of the Parties

The opinion does not contain a detailed account of the parties' legal arguments.

Table of Precedents Cited

Precedent Rule or Principle Cited For Application by the Court
Attorney-General of The Gambia v. Momodou Jobe [1984] A.C. 689 Presumption of constitutionality in construing statutory provisions affecting human rights and freedoms. Applied to emphasize that the presumption aids in resolving ambiguities but cannot justify reading in provisions where none exist.
Minister of Home Affairs v. Fisher [1980] AC 319 Liberal approach required in construing constitutional provisions. Adopted to interpret constitutional protections of freedoms expansively.
Council of Civil Service Unions v. United Kingdom (1987) 50 D.& R. 228 Absolute prohibitions on civil servants' freedom of expression may constitute valid restrictions. Referenced in discussion on whether section 10 could be a valid restriction.
Vogt v. Germany (1995), European Court of Human Rights, Series A, No. 323 Duty of loyalty of civil servants must not be absolute and should allow for private life distinctions. Used to illustrate dangers of an absolute duty of loyalty applied universally to civil servants.
National Association for the Advancement of Colored People v. Button (1963) 371 U.S. 415 Overbreadth and vagueness in penal statutes affecting freedom of expression violate constitutional protections. Applied to highlight the need for narrow specificity in laws restricting fundamental freedoms.
Gooding v. Wilson 405 U.S. 518 (1972) Support for narrow specificity in laws restricting expression. Referenced to reinforce the principle against vagueness and overbreadth.
Romesh Thappar v. State of Madras [1950] SRC 594 Freedom of expression as a fundamental right. Quoted in the context of constitutional freedoms.
Osborne v. Canada (Treasury Board) (1991) 82 D.L.R. (4th) 321 Invalidity of statutes that require extensive "reading down" to be constitutional. Used to argue that courts should not rewrite statutes to save them; that is Parliament's role.
Government of the Republic of South Africa v. The Sunday Times Newspaper [1995] 1 L.R.C. 168 Criteria for justifying restrictions on rights: important objective, rational connection, least drastic means, proportionality. Adopted to frame the analysis of whether the restriction is reasonably justifiable in a democratic society.
Nyambirai v. National Social Security Authority [1996] 1 L.R.C. 64 Application of reasonableness and proportionality in limiting rights. Referenced to support the threefold test for justifiability of restrictions.
Retrofit (Pvt.) Ltd. v. Posts and Telecommunications Corporation [1996] 4 L.R.C. 489 Similar to Nyambirai, application of proportionality and reasonableness. Used to reinforce the framework for assessing restrictions.

Court's Reasoning and Analysis

The Court began by establishing that the appellant's peaceful demonstrations and expressions fell within the ambit of section 10(2)(a) of the Civil Service Act, which prohibits civil servants from publishing opinions on matters of national or international political controversy. The Court acknowledged constitutional protections of freedom of expression and assembly under sections 12 and 13 of the Constitution but noted that these freedoms may be restricted for public officers when reasonably required for the proper performance of their functions and justifiable in a democratic society.

The Court recognized the unique status of civil servants, who enjoy advantages and protections but must accept certain restrictions to preserve impartiality, neutrality, and loyalty essential for public confidence in government. However, it rejected the absolute and unqualified restriction imposed by section 10(2)(a), finding it excessive and not reasonably required for the proper performance of civil service functions.

The Court critically examined the attempt by the Court of Appeal to imply a qualification into section 10(2)(a) to limit its scope, holding that such judicial modification was impermissible because the statute was clear and unambiguous. It further found that the provision lacked sufficient legal certainty, especially given the criminal sanctions attached, leaving civil servants without clear guidance on permissible conduct.

Drawing upon comparative jurisprudence, including decisions from the European Court of Human Rights, the United States Supreme Court, and the Supreme Court of Canada, the Court emphasized the dangers of vague and overly broad restrictions on fundamental freedoms. It underscored the necessity that any limitation must be narrowly tailored and provide clear boundaries to avoid arbitrary application.

Applying a threefold test for justifiability—whether the legislative objective is important, the measures are rationally connected to the objective, and the means are no more than necessary—the Court accepted that the first two criteria could be met given the special status of civil servants. However, the third criterion raised serious concerns due to the blanket nature of the restriction, which applied equally to all civil servants regardless of seniority or role.

The Court noted that more refined classifications, such as those used in the United Kingdom, could justify differentiated restrictions but found no such refinement in the Antigua and Barbuda legislation. Consequently, the restriction was not reasonably justifiable in a democratic society.

Because the general constitutional invalidity of section 10(2)(a) was established, the Court found it unnecessary to consider the narrower issues relating to the appellant’s interdiction and disciplinary proceedings, concluding that these actions contravened the appellant’s constitutional rights.

Holding and Implications

The Court allowed the appeal and restored the orders made by Redhead J., declaring section 10(2)(a) of the Civil Service Act unconstitutional.

The appellant was entitled to costs in both the Court of Appeal and the Privy Council appeal. The decision directly invalidates the statutory provision restricting civil servants' freedom of expression on political matters as overly broad and constitutionally impermissible. No new precedent beyond this specific invalidation was established, and the Court emphasized that it is Parliament's role to redraft the legislation to comply with constitutional requirements.

    de Freitas v. The Permanent Secretary of Ministry of Agriculture, Fisheries, Lands and Housing and Others (Antigua and Barbuda)

    JISCBAILII_CASE_Immigration

    de Freitas v. The Permanent Secretary of Ministry of Agriculture, Fisheries, Lands and Housing and Others (Antigua and Barbuda) [1998] UKPC 30 (30th June, 1998)

    Privy Council Appeal No. 42

    of 1997

    Elloy de

    Freitas Appellant

    v.

    (1) The Permanent Secretary of Ministry of

    Agriculture,

    Fisheries,

    Lands and Housing

    (2)

    The Public

    Service Commission and

    (3) The Attorney General Respondents

    FROM

    THE COURT OF APPEAL OF ANTIGUA

    AND BARBUDA

    ---------------

    JUDGMENT OF THE LORDS OF THE JUDICIAL

    COMMITTEE OF THE PRIVY COUNCIL,

    Delivered the 30th June 1998

    ------------------

    Present at the hearing:-

    Lord Browne-Wilkinson

    Lord Lloyd of

    Berwick

    Lord Hoffmann

    Lord Clyde

    [Delivered by Lord Clyde]

    ------------------

    1. The question in this appeal arises out of the

    participation by a civil servant in certain demonstrations in September and

    October 1990 against Government corruption in Antigua and Barbuda. In 1990 the appellant was an Extension

    Officer in the Ministry of Agriculture, Fisheries, Lands and Housing of Antigua

    and Barbuda. In that year a Commission

    of Inquiry was held in Antigua relating to the transhipment into Antigua of a

    consignment of guns. In the course of

    the Inquiry various allegations of Government corruption were made. Some of these allegations were directed at

    the Minister of Agriculture, Mr. Hilroy Humphreys. The appellant admitted in an affidavit that on 24th and 25th September

    1990, after the Inquiry and while he was on vacation, he was one of several

    persons peacefully picketing the Headquarters of the Ministry. Some of the

    placards displayed by the appellant were critical of Mr. Humphreys.

    2. The Permanent Secretary of the Ministry of Agriculture,

    Fisheries, Lands and Housing, who is the first respondent, immediately claimed

    that the appellant was acting in breach of the restraints imposed on civil

    servants by section 10(2)(a) of the Civil Service Act Laws of Antigua and

    Barbuda c. 87 and threatened to refer the matter to the Public Service

    Commission for disciplinary action.

    That body is the second respondent.

    The appellant replied denying that he was infringing that section and

    referred to the constitution of antigua and barbuda, sections 12 and 13 of

    which protected his rights of expression and assembly. On 27th September 1990

    while he was still on vacation and on 2nd October after he had returned to work

    he made further peaceful demonstrations. After further communications between

    himself and the first respondent the latter, under a power which he possessed

    under the Public Service Commission Regulations 1967, interdicted the appellant

    from the exercise of the powers and functions of his office. In November 1990 the appellant issued an

    Originating Motion seeking redress under section 18 of the Constitution, which

    makes provision for the enforcement of the protective provisions in the

    Constitution. The motion was opposed by

    the first and second respondents and by the Attorney-General who is the third

    respondent. The matter came before

    Redhead J. and on 26th February 1993 he declared that section 10(2)(a) of the

    Civil Service Act was unconstitutional.

    He took the view that it had not been demonstrated that section 10(2)

    fell within the permissible limits prescribed by the Constitution. He accordingly granted the various orders

    which the appellant had sought. The matter was then taken to the Court of

    Appeal and that Court on 3rd July 1995 allowed the appeal. In addition to the point of

    constitutionality certain issues of jurisdiction and of prematurity were

    canvassed before the Court of Appeal, but these are not now pursued.

    3. The arguments which were deployed before their Lordships

    fell into two distinct chapters. In the

    first place a general question was raised as to the constitutional validity of

    section 10(2)(a) of the Act of 1984. If

    that subsection is invalid, then that is an end of the case. The second area of argument only arises if

    the subsection is valid. Here two

    questions require to be determined, and they are questions related to the

    circumstances of the particular case and not of generality, namely, first,

    whether the interdiction and the intended disciplinary proceedings impose

    restrictions on the appellant which are reasonably required for the proper

    performance of his functions and, second, whether they are reasonably

    justifiable in a democratic society.

    These were the narrower issues which the appellant initially raised in

    his Notice of Motion. Only at a later

    stage of the case did he more precisely and expressly formulate a wider attack

    upon the validity of the statutory provision.

    The wider ground no doubt lay behind the particular remedies which he

    sought but it appears that the respondents did not initially appreciate that

    the wider attack was intended.

    4. It is appropriate at this stage to refer to section 10

    of the Civil Service Act. Section 10(1) provides that a civil servant is

    disqualified from membership of the Senate, the House of Representatives or any

    local government body. Section 10(2)

    provides:-

    "A civil servant may not -

    (a)in any public place or in any document or any other

    medium of communication whether within Antigua and Barbuda or not, publish any

    information or expressions of opinion on matters of national or international

    political controversy;

    (b)be a polling agent or counting agent under the

    Representation of the People Act.

    "

    5. The word "publish" is defined in subsection

    (4) as meaning:-

    " to communicate the information or opinion to any

    other person whether by word or in writing and includes the broadcasting of

    word and pictures by wireless telegraphy, and in relation to any writing means

    exhibiting in public or causing to be read or seen or showing or delivering or

    causing to be shown or delivered in order that the writing may be read or seen

    by any person.

    Subsection (3) states certain reservations from section

    10(2)(a) in the following terms:-

    "The provisions of subsection (2)(a) do not apply -

    (a)where a civil servant is acting in the execution of

    his official duties; or

    (b)where the information or opinion is published in the

    course of a lecture or address, the subject matter of which is approved by the

    Minister to whose Ministry the civil servant is attached, made or given at an

    educational institution in the bona fide pursuit of the professional or

    vocational activities of the civil servant; or

    (c)where the information or opinion is expressed in an

    article or other literary contribution, the subject matter of which is approved

    by the Minister to whose Ministry the civil servant is attached, to an approved

    journal or other periodical or document prepared in pursuit of the professional

    or vocational activities of the civil servant.

    Their Lordships are satisfied that the activities in

    which the appellant engaged in his demonstrations fell within the terms of

    section 10(2)(a) and were not excluded by anything in section 10(3). While some argument was presented to the

    effect that the appellant's actings were related neither to matters of

    controversy nor to matters political, the contrary position was, in their

    Lordships' view, clearly established on the facts. It should also be recorded that no argument was levelled at the

    provisions contained in section 10(1) and while there was some mention in the

    course of argument of the width of the terms of the definition of the word

    "publish" in section 10(4) no point arises in the present case in

    that regard and their Lordships are not concerned to comment further upon it.

    Under section 6 of the Civil Service Act it is provided

    that a civil servant shall hold office "subject to the provisions of the

    Constitution, this Act or any other written law ..." so that the tenure of

    office of a civil servant is to be subject to both the Act and the

    Constitution. Section 12(1) of the

    Constitution provides that "Except with his own consent, no person shall

    be hindered in the enjoyment of his freedom of expression". Section 12(4) however provides that:-

    "Nothing contained in or done under the authority

    of any law shall be held to be inconsistent with or in contravention of this

    section to the extent that the law in question makes provision -

    (b)that imposes restrictions upon public officers that

    are reasonably required for the proper performance of their functions;

    and except so far as that provision or, as the case may

    be, the thing done under the authority thereof is shown not to be reasonably

    justifiable in a democratic society.

    Section 13(1) correspondingly provides that no person

    shall be hindered in the enjoyment of his freedom of peaceful assembly and

    association and section 13(2) contains a provision in the same terms as section

    12(4) in relation to public officers.

    But it is substantially with section 12 that the present case is

    concerned. Notice should also be taken

    of section 31 of the Civil Service Act which provides that:-

    For the avoidance of doubt it is hereby declared that

    nothing in this Act shall be construed as applying in relation to any matter

    for which specific provision is made in the Constitution in respect of any

    public officer.

    This latter provision may be seen as an echo of section

    2 of the Constitution which provides that the Constitution is the supreme law

    of Antigua and Barbuda, that the Constitution is to prevail over any other law

    if such law is inconsistent with it, and that such other law shall to the

    extent of the inconsistency be void.

    It is accepted that civil servants are "public

    officers". It is also accepted

    that in the construction of statutory provisions which contravene human rights

    and freedoms there is a presumption of constitutionality (Attorney-General

    of The Gambia v. Momodou Jobe [1984] A.C. 689) and that in construing

    constitutional provisions a liberal approach is required (Minister of Home

    Affairs v. Fisher [1980] AC 319.

    6. Their Lordships also recognise the special position

    which is enjoyed by civil servants in a democratic society. As Sir Vincent Floissac C.J. pointed out in

    the Court of Appeal, in every truly democratic society a civil servant holds a

    unique status in many respects. As the

    servant or agent of the state he enjoys special advantages and protections and

    correspondingly must submit to certain restrictions. Their special position is recognised in the existence of a

    special chapter, chapter VII, in the Constitution containing provisions

    relating to them and to the express provisions in sections 12 and 13

    authorising restrictions on the freedoms contained therein. The preservation of the impartiality and

    neutrality of civil servants has long been recognised in democratic societies

    as of importance in the preservation of public confidence in the conduct of

    public affairs. The point can be found

    in the quotation which Redhead J. took from Hood Phillips' Constitutional and

    Administrative Law, 5th edition (1973) at page 299:-

    the public interest demands the maintenance of

    political impartiality in the Civil Service and confidence in that impartiality

    as an essential part of the structure of government in this country.

    7. Along with these elements of neutrality and impartiality

    their Lordships would associate an element of loyalty, in particular to the

    Minister whom the civil servant has been appointed to serve. The importance of these characteristics lies

    in the necessity of preserving public confidence in the conduct of public

    affairs. That is at least one

    justification for some restraint on the freedom of civil servants to

    participate in political matters and is properly to be regarded as an important

    element in the proper performance of their functions.

    8. The Court of Appeal took the view that the appellant's

    expressions of ridicule and contempt for the Minister would not be tolerable in

    private sector employment if advanced by an employee about his employer. But the analogy is not valid. The Minister was not the employer of the

    appellant; they are both servants of the State. More importantly, the Minister is a politician and one

    necessarily and properly exposed to public opinion. Their Lordships do not find the suggested analogy of assistance

    in resolving the issue in the present case.

    The acceptability or otherwise of the appellant's conduct as matter of

    what might be thought proper or seemly is not relevant to the immediate issue

    of the validity of the restrictions imposed by section 10 of the Civil Service

    Act.

    9. The general proposition that civil servants hold a

    unique status in a democratic society does not necessarily justify a

    substantial invasion of their basic rights and freedoms. The proper balance to be struck between the

    freedom of expression and the duty of a civil servant properly to fulfil his or

    her functions was discussed by Dickson C.J.C. in Re Fraser and Public

    Service Staff Relations Board (1985) 23 D.L.R. (4th) 122, 131:-

    The act of balancing must start with the proposition

    that some speech by public servants concerning public issues is

    permitted. Public servants cannot be, to use Mr. Fraser's apt phrase, silent

    members of society . I say this for three reasons.

    10. First, our democratic system is deeply rooted in, and

    thrives on, free and robust public discussion of public issues. As a general rule, all members of society

    should be permitted, indeed encouraged, to participate in that discussion.

    11. Secondly, account must be taken of the growth in recent

    decades of the public sector ... as an employer. A blanket prohibition against

    all public discussion of all public issues by all public servants would, quite

    simply, deny fundamental democratic rights to far too many people.

    12. Thirdly, common sense comes into play here. An absolute

    rule prohibiting all public participation and discussion by all public servants

    would prohibit activities which no sensible person in a democratic society

    would want to prohibit.

    13. The restrictions which may consistently with the

    Constitution be imposed upon the freedom of expression in section 12 and the

    freedom of assembly in section 13 of the Constitution in the case of civil

    servants must be restrictions which are reasonably required for the proper performance

    of their functions. Furthermore they

    must be reasonably justifiable in a democratic society. The considerations which are relevant to

    these two requirements may to an extent overlap, but their Lordships turn first

    to the former.

    14. The critical words of this provision are that the

    restrictions must be "reasonably required" for the stated

    purpose. It can be, and indeed it was,

    argued that the provisions of section 10 could be regarded as a valid expression

    of the restraints on the freedoms contained in sections 12 and 13 of the

    Constitution which are permitted by the reservations in those sections. An absolute prohibition may constitute a

    restriction (Council of Civil Service Unions v. United Kingdom 20th

    January 1987 (Application No. 11603/85) (1987) 50 D.& R. 228. Moreover, so

    the argument may run, the restrictions in section 10 are not universal since

    they relate only to matters of national or international controversy. The freedoms in question can be exercised

    without restraint outwith matters in that category.

    15. But their Lordships are not persuaded that the

    restrictions set out in section 10 without qualification would meet the

    condition that they be reasonably required for the proper performance of the

    civil servant's functions. A blanket restraint

    on all civil servants from communicating to anyone any expression of view on

    any matter of political controversy

    would in the view of their Lordships be excessive. It would not satisfy the qualification in

    the Constitution that the restriction be reasonably required for the proper

    performance of their functions. Their

    Lordships recall the observation made by the majority of the European Court of

    Human Rights in Vogt v. Germany 26th January 1995; Publications of the

    European Court of Human Rights, Series A, No. 323 in paragraph 59 at page 28 in

    relation to the duty of loyalty of a teacher under the particular provisions of

    German law:-

    Even so, the absolute nature of that duty as construed

    by the German courts is striking. It is owed equally by every civil servant,

    regardless of his or her function and rank. It implies that every civil

    servant, whatever his or her own opinion on the matter, must unambiguously

    renounce all groups and movements which the competent authorities hold to be

    inimical to the Constitution. It does not allow for distinctions between

    service and private life; the duty is always owed, in every context.

    16. Section 10(2)(a) then cannot survive as it stands. That indeed was accepted by the Court of

    Appeal. But what that Court sought to

    do was to secure its validity by endeavouring to apply the presumption of

    constitutionality and taking the view that there should be implied in the

    sub-section some such words as "when his forbearance from such publication

    is reasonably required for the proper performance of his official

    functions". Thereby the Court

    sought to give effect to the legislative intention expressed in section 6 of

    the Civil Service Act that a civil servant should hold office subject to the

    provisions of the Constitution.

    17. Their Lordships cannot regard that solution to the

    problem as a permissible one. While it

    may be justifiable on occasion to imply words into a statute where there is an

    ambiguity or an omission and the implied words are necessary to remedy such a

    defect, in the present case subsection 10(2)(a) is perfectly clear and entire,

    free from any ambiguity or omission. As

    Lord Diplock explained in Attorney-General of The Gambia v. Momodou Jobe

    [1984] A.C. 689, at p.702 the presumption of constitutionality is:-

    but a particular application of the canon of

    construction embodied in the Latin maxim magis est ut res valeat quam pereat

    which is an aid to the resolution of any ambiguities or obscurities in the

    actual words used ...

    18. Secondly, Parliament has made express provision in

    section 10(3) to cover situations where publication of information or

    expression of opinion may be permitted and it is difficult in the light of the

    existence of express provision to read in by way of implication some further

    exception. Thirdly, their Lordships are

    not persuaded that the formula proposed by the Court of Appeal meets the

    intention of section 12(4) of the Constitution. By virtue of section 6 of the Civil Service Act the Act and the

    Constitution must be read together, and where necessary the one must be

    understood to be qualified by the other.

    But where section 12(4) refers to:-

    the extent that the law in question makes provision ...

    (b)that imposes restrictions upon public officers that

    are reasonably required for the proper performance of their functions

    the reference must, even if it includes an implied

    provision, at least not be to an implied provision which simply echoes the

    description of the kind of provision which may lawfully be made.

    19. But that does not end the matter. Even if the solution proposed by the Court

    of Appeal was to be adopted their Lordships are not persuaded that the validity

    of the provision can thereby be secured. What the solution seeks to do is to

    remove the excessive scope of the express terms of the sub-section. But in the view of their Lordships it fails

    effectively to achieve that. One

    principle which has to be observed here is that of legal certainty. This was succinctly expressed by the

    European Commission on Human Rights in G. v. Federal Republic of Germany,

    6 March 1989 Application No. 13079/87 60 D.& R .256, 261, where it was

    stated that legal provisions which interfere with individual rights must be

    ... formulated with sufficient precision to enable the citizen to regulate his

    conduct". The critical question

    then is whether the prohibition in section 10(2) as qualified by the Court of

    Appeal produces a rule sufficiently precise to enable any given civil servant

    to regulate his conduct.

    20. The rule applies to all civil servants without

    distinction so that it is left to the individual in any given circumstances to

    decide whether he is or is not complying with the rule. Their Lordships are not

    persuaded that the guidance given is sufficiently precise to secure the

    validity of the provision. It is to be

    noticed that the provision is fenced with a possible criminal sanction in

    section 32 of the Act and it is necessary that in that context a degree of

    precision is required so that the individual will be able to know with some

    confidence where the boundaries of legality may lie. It cannot be that all expressions critical of the conduct of a

    politician are to be forbidden. It is a

    fundamental principle of a democratic society that citizens should be entitled

    to express their views about politicians, and while there may be legitimate

    restraints upon that freedom in the case of some civil servants, that restraint

    cannot be made absolute and universal.

    But where the line is to be drawn is a matter which cannot in fairness

    be left to the hazard of individual decision.

    Even under the formulation suggested by the Court of Appeal the civil

    servant is left with no clear guidance as to the exercise of his constitutional

    rights.

    21. Further, the provision remains too wide in its scope and

    possible application. The principle

    here was expressed by Brennan J. in the United States Supreme Court in National

    Association for the Advancement of Colored People v. Button (1963) 371 U.S.

    415, 433, in these terms:-

    The objectionable quality of vagueness and overbreadth

    does not depend upon absence of fair notice to a criminally accused or upon

    unchanneled delegation of legislative powers, but upon the danger of

    tolerating, in the area of First Amendment freedoms, the existence of a penal

    statute susceptible of sweeping and improper application ... These freedoms are

    delicate and vulnerable, as well as supremely precious in our society. The threat of sanctions may deter their

    exercise almost as potently as the actual application of sanctions ... Because

    First Amendment freedoms need breathing space to survive, government may

    regulate in the area only with narrow specificity.

    22. Similar views may be found in Gooding v. Wilson

    405 U.S. 518, 521 (1972) and in the passage in the judgment of Kania C.J. in Romesh

    Thappar v. State of Madras [1950] SRC 594 which was quoted by Redhead J in

    the present case.

    23. A further formulation of the deficiency of the proposed

    solution can be found in the principle that an enactment construed by severing,

    reading down or making implications into what the legislature has actually said

    should take a form which it could reasonably be supposed that Parliament

    intended to enact. The proposed

    solution requires the subsection to be applied on a case by case basis, amounting

    for all practical purposes to a retrospective imposition of liability on those

    civil servants considered by the Court to have fallen on the wrong side of the

    line. That would be an altogether

    different provision from that which Parliament enacted. In this context

    reference may usefully be made to the observations of Sopinka J., giving the

    judgment of the majority of the Supreme Court of Canada in Osborne v. Canada

    (Treasury Board) (1991) 82 D.L.R. (4th) 321. In that case the Supreme Court held unconstitutional a statute

    which prohibit public servants from "engaging in work" for or against

    a political party or candidate. It will

    be noticed that the statute did not prohibit freedom of expression as such and

    so would probably not have attracted the principle of overbreadth applied by

    the United States Supreme Court to First Amendment rights; see Broadrick v.

    Oklahoma (1973) 413 U.S. 601. Nevertheless, the Supreme Court of Canada

    held the entire provision unconstitutional on the principle of "reading

    down". Sopinka J. said at page

    347:-

    The language of (the section) is so inclusive that (the

    trial judge) declined to provide any definition of its scope but rather

    preferred to deal with the activity of each of the plaintiffs individually in

    measuring the restriction imposed by the section against the Charter. The

    number of instances in which the operation of the section would otherwise have

    been in breach of ... the Charter is extensive. On this basis there is little doubt that in future other

    instances will arise which will require a similar reading down of the

    section. In the final analysis, a law

    that is invalid in so many of its applications will, as a result of wholesale

    reading down, bear little resemblance to the law that Parliament passed and a

    strong inference arises that it is invalid as a whole ... In my opinion, it is

    Parliament that should determine how the section should be redrafted and not

    the court. Apart from the impracticability of a determination of the

    constitutionality of the section on a case-by-case basis, Parliament will have

    available to it information and expertise that is not available to the court.

    24. It is precisely the same considerations which in the

    view of their Lordships apply to the solution proposed by the Court of Appeal

    and render it inadequate to save the validity of the provision in question.

    25. Even if the subsection, with or without the

    supplementary provision sought to be implied by the Court of Appeal satisfied

    the first of the two requirements already referred to, namely that was a

    restraint upon the freedom of civil servants reasonably required for the

    proper performance of their functions", it would still have to satisfy the

    second requirement of being reasonably justifiable in a democratic

    society". Their Lordships were

    referred to three cases in which that phrase has been considered. In Government of the Republic of South

    Africa v. The Sunday Times Newspaper [1995] 1 L.R.C. 168 Joffe J. adopted

    from Canadian jurisprudence four criteria to be satisfied for a law to satisfy

    the provision in the Canadian Charter of Rights and Freedoms that it be

    demonstrably justified in a free and democratic society". These were a sufficiently important objective

    for the restriction, a rational connection with the objective, the use of the

    least drastic means, and no disproportionately severe effect on those to whom

    the restriction applies. In two cases

    from Zimbabwe, Nyambirai v. National Social Security Authority [1996] 1

    L.R.C. 64 and Retrofit (Pvt.) Ltd. v. Posts and Telecommunications

    Corporation, [1996] 4 L.R.C. 489, a corresponding analysis was formulated

    by Gubbay CJ., drawing both on South African and on Canadian jurisprudence, and

    amalgamating the third and fourth of the criteria. In the former of the two

    cases at page 75 he saw the quality of reasonableness in the expression

    reasonably justifiable in a democratic society" as depending upon the

    question whether the provision which is under challenge arbitrarily or

    excessively invades the enjoyment of the guaranteed right according to the

    standards of a society that has a proper respect for the rights and freedoms of

    the individual". In determining

    whether a limitation is arbitrary or excessive he said that the Court would ask

    itself:-

    whether: (i) the legislative objective is sufficiently

    important to justify limiting a fundamental right; (ii) the measures designed

    to meet the legislative objective are rationally connected to it; and (iii) the

    means used to impair the right or freedom are no more than is necessary to

    accomplish the objective.

    26. Their Lordships accept and adopt this threefold analysis

    of the relevant criteria.

    27. Their Lordships would be prepared to accept in principle

    that the first two of these criteria could be met in the case of civil servants

    once it is noticed that their special status, with its advantages and

    restraints, is recognised as proper in the administration of a free society. But the third criterion raises a question of

    proportionality which was developed in argument by junior counsel for the

    appellant and gives rise to real difficulty for the respondents. The blanket approach taken in section 10

    imposes the same restraints upon the most junior of the civil servants as are

    imposed upon the most senior. The point

    was made by Redhead J. that in the United Kingdom there are classes of civil

    servants related to the seniority of the posts which they fill and a

    distinction is made between the classes as to the extent of any restraints

    imposed upon them in regard to their freedom of political expression. In the Civil Service Act of Antigua and

    Barbuda a considerable analysis of the grades of civil servants is set out in

    the First Schedule and it would plainly be practical to devise a comparable

    system of classification as has been adopted in the United Kingdom. Without some such refinement their Lordships

    are not persuaded that the validity of the provision can be affirmed. The distinction between the different grades

    of civil servant and the application of the provision in particular

    circumstances to particular individuals cannot in their Lordships' view

    sufficiently be made by the implied condition proposed by the Court of Appeal

    for the reasons which have already been set out. It was for the appellant to

    show that the restraint, with its qualification, was not reasonably justifiable

    in a democratic society and their Lordships are persuaded that that has been

    shown to be the case.

    28. For the foregoing reasons it becomes unnecessary to

    explore the more particular issues relating to the particular proceedings of

    which the appellant complains. It

    follows from the view taken by their Lordships on the general issue that the

    interdiction and the intended disciplinary proceedings contravene the

    appellant's constitutional rights.

    Their Lordships

    will accordingly humbly advise Her Majesty that the appeal should be allowed

    and the orders pronounced by Redhead J. restored. The appellant is entitled to his costs in the appeal to the Court

    of Appeal and in the appeal to their Lordships.

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