ANNAII MEDICAL COLLEGE AND HOSPITAL Vs UNION OF INDIA
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE AMITAVA ROY, HON'BLE MR. JUSTICE A.M. KHANWILKAR
Judgment by: HON'BLE MR. JUSTICE A.M. KHANWILKAR
Case number: W.P.(C) No.-000525 / 2017
Diary number: 20691 / 2017
Advocates: AMIT KUMAR Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO.525 OF 2017 (With I.A. No.84899 of 2017)
Annaii Medical College & Hospital and Anr. ….Petitioners
Versus
Union of India and Anr. …..Respondents
J U D G M E N T
A.M. KHANWILKAR, J.
1. The petitioners have assailed the decision dated 31st May,
2017 of the Under Secretary to the Government of India,
Ministry of Health & Family Welfare (Department of Health
& Family Welfare), declining to confirm the conditional
Letter of Permission (for short, “LOP”) granted to the
petitioners to establish a new medical college in the name
and style of ‘Annaii Medical College & Hospital,
Kancheepuram, Chennai’, from the academic session
2016-17 and debarring the college from admitting students
for the next two academic sessions i.e. 2017-2018 and
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2018-2019 and further authorising the Medical Council of
India (for short, “MCI”) to encash the bank guarantee of
Rs.2 crore offered by the petitioner college.
2. The petitioners had submitted an application for
establishment of a new medical college from academic
session 2016-17 onwards with intake capacity of 150
students. That proposal was processed and, pursuant to
the directives issued by the Oversight Committee (for short,
“OC”, constituted by this Court), the Ministry issued a
conditional LOP for the academic session 2016-17, despite
a negative report submitted by the MCI pointing out several
deficiencies. The LOP dated 20th August, 2016 incorporated
the conditions specified by the OC. The MCI then carried
out the verification of compliance submitted by the college
on 3rd & 4th November, 2016, noting the following
deficiencies:-
“i. Deficiency of faculty is 27.69 % as detailed in the report. ii. Shortage of Residents is 26.08% as detailed in the report. iii. Bed occupancy is 51.6% on day of assessment at 10 a.m.. iv. There were only 2 Major Operations & 1 Minor Operations on day of assessment. v. There was only 1 Normal Delivery & NIL Caesarean Section on day of assessment. vi. There was NIL patient in ICCU & NICU on day of assessment.
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vii. In blood Blood Bank no blood unit is issued after 13/07/2016. viii. Casualty: Separate Casualty for O.G. is not available. ix. Paramedical and non-teaching staff: 76 Paramedical & Non-teaching staff are available against requirement of 100. x. Pharmaco Vigilance Committee is yet to be constituted. xi. Gender Harassment Committee is yet to be constituted. xii. Wards: Pantry rooms are available but there are no facilities. xiii. ETO Sterilizer is not functional. xiv. NIL Cadaver is available. xv. Website: Information uploaded is not complete. Citizens’ charter is not available.”
In view of the deficiencies, the Executive Committee of the MCI
decided to send a negative recommendation to the Ministry.
Accordingly, MCI vide letter dated 26th December, 2016, informed
the Ministry as under:-
“In view of the above, the college has failed to abide by the undertaking it had given to the Central Govt. that there are no deficiencies as per clause 3.2(i) of the directions passed by the Supreme Court mandated Oversight Committee vide communication dated 11/08/2016. The Executive Committee, after due deliberation and discussion, have decided that the college has failed to comply with the stipulation laid down by the Oversight Committee. Accordingly, the Executive Committee recommends that as per the directions passed by Oversight Committee in para 3.2(b) vide communication dated 11/08/2016 the college should be debarred from admitting students in the above course for a period of two academic years i.e. 2017-18 & 2018-19 as even after giving an undertaking that they have fulfilled the entire infrastructure for establishment of new medical college at Pennalur, Kancheepuram Dist. Tamilnadu by Sri Karumariamman Educational Trust, Tamilnadu, with an annual intake of 150 MBBS students under The Tamilnadu Dr. MGR Medical University, Chennai the college was found to be grossly deficient. It has also been decided by the
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Executive Committee that the Bank Guarantee furnished by the college in pursuance of the directives passed by the Oversight Committee as well as GOI letter dated 20/08/2016 is liable to be encahsed.”
3. The Ministry granted a personal hearing to the college on
17th January, 2017 before the Director General of Health
Services (for, short, “DGHS”). The Hearing Committee
considered the explanation offered by the petitioner college
and opined that the same was neither satisfactory nor
substantiated, from the material placed before it and that it
was necessary to verify the position in the medical college.
The opinion of the Hearing Committee was forwarded by the
Ministry to the OC for guidance. The OC, in turn, vide
letter dated 14th May, 2017 opined that the deficiencies were
duly explained by the college and were within the
permissible limit. It opined that the LOP deserved to be
confirmed. This opinion of the OC was then considered by
the Ministry along with the negative recommendation
submitted by the MCI and the opinion of the Hearing
Committee (DGHS). The Ministry chose to accept the
recommendation of the MCI in view of the deficiencies noted
in the college during the inspection. As a result, the
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Ministry vide letter dated 31st May, 2017, communicated
the decision of the Competent Authority of the Central
Government to the petitioner college, debarring the college
from admitting students for two academic years i.e.
2017-18 & 2018-19 and also authorising MCI to encash the
bank guarantee. The said communication reads thus:-
“ANNEXURE-P/22 Speed Post
No. U.12012/127/2016-ME-I [3084749] Government of India
Ministry of Health & Family Welfare (Department of Health & Family Welfare)
Nirman Bhawan, New Delhi Dated the 31st May, 2017
To
The Principal/Dean, Annaii Medical College, Pennaalur Kancheepuram, Chennai – 602117, Tamilnadu.
Subject: Conditional permission granted for establishment of Medical College in 2016-17-Decision of the Central Government – Annaii Medical College, Pennalur – reg.
Sir/Madam,
In continuation to this Ministry’s letter dated 20.08.2016 granting conditional permission for establishment of a medical college 150 seats for the academic year 2016-17 on the basis of approval communicated by Supreme Court Mandated Oversight Committee on MCI and after granting an opportunity of hearing to the College with reference to the
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recommendation of the MCI’s letter No. MCI-34(41) (E-80)/2016-Med. 154505 dated 26.12.2016, I am directed to convey the decision of the Central Government to debar Annaii Medical College, Chennai from admitting students in next two academic years i.e. 2017-18 & 2018-19 and also to authorize MCI to encash the Bank Guarantee of Rs. 2.00 crore. 2. You are therefore, directed not to admit students in the MBBS course in the academic years 2017-18 & 2018-19 at your College. Thereafter, next batch of students shall be admitted in the College only after obtaining permission of the Central Government for renewal. 3. Admissions made in violation of the above directives will be treated as irregular and action will be initiated under IMC Act & Regulations made thereunder.
Yours faithfully,
Sd/- (D.V.K. Rao)
Under Secretary to the Govt. of India Telefax: 011-23062959”
4. The petitioners, being aggrieved, have filed the present writ
petition. In view of the decision in Glocal Medical College
and Super Speciality Hospital & Research Centre Vs.
Union of India and Another,1 the Central Government was
directed to reconsider the matter afresh after giving
opportunity of hearing to the petitioners including further
submission, if any, and to pass a reasoned order.
Accordingly, the Hearing Committee granted opportunity of
hearing to the petitioner college on 4th August, 2017 and
1 2017 (8) SCALE 356
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after considering the record and oral and written
submissions, the Hearing Committee reiterated its earlier
decision. After receipt of the opinion given by the Hearing
Committee, the Competent Authority of the Central
Government reiterated its earlier decision dated 31st May,
2017, vide order dated 10th August, 2017. The last two
paragraphs of the impugned decision dated 10th August,
2017 are relevant, which read thus:-
“17. Now, in compliance with the above direction of Hon’ble Supreme Court dated 1.8.2017, the Ministry granted hearing to the college on 4.8.2017. The Hearing Committee after considering the record and oral & written submission of the college submitted its report to the Ministry. The findings of the Hearing Committee are as under:-
The inspection was conducted on 3-4 November. This was just after Diwali on 29.10.2016 and thus 12 faculty and 7 residents were on leave. One faculty was not accepted as he appeared in the Government college inspection in September. He had superannuated in October and joined the college in November. Biometric machines have been installed and 30-31 August is the date given by MCI for faculty mapping.
The college could provide compliance on other deficiencies
College has 146 students in the first year and the management requested that it is in the interest of students that the college is not debarred.
The Committee agrees with the decision of the Ministry conveyed by letter dated 31.05.2017 to debar the college for 2 years and also permit MCI to encash bank guarantee.
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18. Accepting the recommendations of the Hearing Committee, the Ministry reiterates its earlier decision dated 31.05.2017 to debar the college from admitting students for a period of two years i.e. 2017-18 and 2018-19 and also to authorize MCI to encash the Bank Guarantee of Rs. 2 crores.”
Aggrieved, the petitioners have challenged the aforementioned
decision by filing an Interlocutory Application (I.A. No.84899 of
2017) in this Court.
5. The principal ground urged by the petitioners is that once
again, the Competent Authority of the Central Government
has passed a mechanical order. In that, the explanation
offered by the petitioners which commended to the OC, has
not been considered. The opinion of OC has been completely
disregarded by the Competent Authority. It is submitted
that the deficiencies noted in the Assessment Report dated
3rd & 4th November, 2016, could not be held against the
college as the inspection was done around the time of
Diwali festival. Further, the faculty and residents who were
on leave were called back and could not be counted against
the deficiencies. It is submitted that the OC had justly
noted that on excluding such faculty members and
residents, the deficiencies would be within acceptable
limits. The petitioners, relying on the recent decision of this
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Court and in the case of Dr. Jagat Narain Subharti
Charitable Trust & Anr. Vs. Union of India and Ors. 2,
would contend that this is a fit case to confirm the LOP for
the academic session 2016-2017 and also to direct the
respondents to permit the petitioner college to admit upto
150 students for the academic session 2017-2018 and
further, restrain the respondents from encashing the bank
guarantee.
6. Per contra, the respondents, would contend that there is no
infirmity in the decision of the Competent Authority in its
order dated 31st May, 2017. The impugned decision dated
10th August, 2017, passed by the Competent Authority is a
well considered decision. It has taken into account all the
relevant records and previous proceedings whilst
considering the explanation offered by the petitioners. The
explanation did not find favour with the Competent
Authority, whose opinion must be taken as final. Having
rejected the explanation, it would follow that the
deficiencies noticed in the Assessment Report dated 3rd &
4th November, 2016, were beyond the permissible limit. It is
submitted that in the fact situation of the present case, no
2 Writ Petition (C) No. 513 of 2017, decided on 30.08.2017.
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relief be granted to the petitioners. Further, the decision of
this Court relied upon by the petitioners was on the facts of
that case which has no application to the case of the
petitioners.
7. We have heard Mr. Mukul Rohatgi, learned senior counsel
for the petitioners, Mr. Maninder Singh, learned Additional
Solicitor General for the Union of India and Mr. Vikas
Singh, learned senior counsel along with Mr. Gaurav
Sharma, learned counsel for the Medical Council of India.
8. On a bare perusal of the impugned decision dated 10th
August, 2017, it is manifest that the Competent Authority
inter alia noticed as follows:-
(i) Absence of large number of faculty members and
residents beyond the permissible limit on the day of
inspection.
(ii) Explanation offered by the petitioners about the
absence of faculty members and residents due to leave
granted to them and also because the inspection was
done just after Dewali festival, was unsatisfactory.
(iii) Explanation regarding one faculty was not accepted as
he was present during the Government college
inspection in September.
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(iv) No compliance was provided in respect of other
deficiencies.
9. As regards the deficiencies of faculty members and
residents, it was contended before the Hearing Committee
that the absence of such large number of medical staff was
mainly attributable to Diwali festival. The Hearing
Committee has dealt with that contention and noted that
Diwali was on 29th October, 2016, whereas the inspection
was conducted on 3rd & 4th November, 2016. That was
obviously beyond two days from Diwali festival and was
permissible in terms of Clause 8 (3)(1)(d) of the
Establishment of Medical College Regulations, 1999. A
similar argument has been considered and rejected by this
Court in the case of Shri Venkateshwara University Vs.
Union of India3 and in Royal Medical Trust & Anr. Vs.
Union of India & Anr. 4 Hence, no fault can be found with
the view taken by the Competent Authority. The Hearing
Committee also considered the explanation given by the
petitioners regarding one faculty whose presence was
noticed during the inspection of the Government College in
3 Writ Petition (C) No. 445 of 2017, decided on 01.09.2017. 4 Writ Petition (C) No. 747 of 2017, decided on 12.09.2017.
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September, 2016. The Hearing Committee then observed
that the college could not provide compliance in respect of
other deficiencies. The other deficiencies noticed in the
Assessment Report dated 3rd & 4th November, 2016, which
remained unexplained, were very significant and cannot be
overlooked. It is seen that the Bed Occupancy on the day of
assessment was only 51.6%. It was also noticed that the
Hospital, with so many indoor patients, had not utilized any
blood unit after 30th July, 2016. Indeed, the petitioners have
asserted that the concerned staff who was maintaining the
Blood Bank Register was not available and the “up-to-date
register” was kept by him in his locker. This explanation
did not find favour with the authorities. The other critical
deficiency noticed in the Assessment Report was that only
76 paramedical & non-teaching staff were available as
against requirement of 100. The statutory scheme provides
for a minimum ratio of staff and Beds to be maintained. The
OC, however, brushed aside these deficiencies by observing
that there was no minimum standard requirement MSR in
that regard.
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10.Considering the above, it is not possible to countenance the
argument of the petitioners that the view taken by the
Competent Authority is unjust, manifestly wrong or suffers
from the vice of extraneous consideration. The impugned
decision dated 10th August, 2017 refers to all the relevant
materials pointing towards the deficiencies in the college
which still persisted, notwithstanding the undertaking given
by the college to remove the same. That undertaking was
the basis for issuing conditional LOP for the academic
session 2016-2017.
11.Be that as it may, it is also not possible to sustain the
argument of the petitioners that the impugned decision is a
mechanical order passed by the Competent Authority.
Similar argument has been considered and rejected in the
case of Royal Medical Trust (supra). The dictum in
paragraph 52 of the said decision will apply on all fours.
The same reads thus:-
“52. What Dr. Dhawan submits basically is that as the order passed by the Central Government after the order passed by the High Court of Kerala does not really reflect any reason, this Court should axe the same treating it as arbitrary and grant the LOP and that would be within the power of judicial review. The order passed by the Central Government has to be appreciated in its entirety. We repeat at the cost of repetition that neither the Central Government nor the Hearing Committee is expected to pass a judgment as a
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Judge is expected to do. The order must reflect application of mind and should indicate reasons. We may reiterate that the order dated 31st May, 2017, was bereft of reason, but the order impugned, that is the order dated 14th August, 2017, cannot be said to be sans reason. Learned senior counsel would contend with all the vigour at his command that it is not a reasoned one and for the same 23 (2004) 2 SCC 150 50 our attention has been drawn to the penultimate paragraph of the order.”
12.Notably, this Court in the aforementioned case of Royal
Medical Trust (supra), has ordained that no relief can be
granted to such institutions to admit students for the
academic session 2017-2018, since, the cut-off date for the
admission to the MBBS course is over and the academic
session has commenced. Resultantly, we may mould the
relief as done in the case of Varunarjun Trust and Anr.
Vs. Union of India and Ors. 5 wherein it is observed thus:-
“18. Be that as it may, the opinion of the Hearing Committee, which is the basis for passing the impugned decision, is founded on the performance of the college on the day of inspection dated 18th – 19th November, 2016. The question is: whether absence of faculty members and residents on the given day, assuming it to be substantial in number, per se, could be the basis for determining the efficiency and performance of the college for the rest of the academic session while considering the proposal for grant of permission? There is nothing in the opinion of the Hearing Committee or the decision of the Competent Authority that requisite number of faculty members and residents was not employed in the petitioner college or that the claim of the petitioner college in that behalf was bogus. The noting is about the absence of such large number of faculty and residents on the day of inspection and during the duty
5 Writ Petition (C) No. 787 of 2017, decided on 12.09.2017.
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hours. Assuming that the college could not secure the presence of those persons at the time of inspection, it does not follow that those faculty members and residents were not on the pay roll and in the employment of the petitioner college. This aspect certainly requires proper verification and consideration by the concerned authority. 19. A priori, we may adopt the course as in the case of World College of Medical Sciences & Research Vs. Union of India6, by directing the respondents to allow the students already admitted in the petitioner college on the basis of conditional LOP for the academic session 2016-17, to continue their studies. The MCI shall send its Inspection Team within a period of three months to submit an assessment report regarding the overall performance and efficiency of the petitioner college and deficiencies, if any, and give time to the petitioner college to remove those deficiencies within the time specified in that regard. The petitioner medical college shall then report its compliance and communicate the removal of deficiencies to MCI, whereafter it will be open to the MCI to verify the position and then submit its recommendation to the Central Government. The Ministry shall take a final decision within one month of the receipt of the recommendation from the MCI. Until such decision is taken and communicated to the petitioners, the Bank Guarantee offered by the petitioners in the sum of Rs. Two Crore shall not be encashed by the MCI but the petitioners shall keep the same alive. In the event the final decision of the Competent Authority of the Central Government is adverse to the petitioners, it will be open to them to take recourse to such remedies as may be available in law.”
13.Accordingly, we dispose of this writ petition and
interlocutory application in the same terms, as follows:-
(i) The respondents are directed to allow the students
already admitted in the petitioner college on the
basis of conditional LOP for the academic session
2016-17, to continue their studies. 6 Writ Petition (C) No. 514 of 2017, decided on 05.09.2017.
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(ii) The MCI shall depute its Inspection Team within a
period of two months to submit an assessment
report regarding the overall performance and
efficiency of the petitioner college and deficiencies,
if any, and give time to the petitioner college to
remove those deficiencies within the time specified
in that regard.
(iii) The petitioner medical college shall then report its
compliance and communicate the removal of
deficiencies to MCI, whereafter it will be open to
the MCI to verify the position and then submit its
recommendation to the Ministry. The Ministry shall
then take a final decision within one month of the
receipt of the recommendation from the MCI.
(iv) We direct that until the final decision is taken by
the Ministry and communicated to the petitioners,
the Bank Guarantee offered by the petitioners in
the sum of Rs. Two Crore shall not be encashed by
the MCI but the petitioners shall keep the same
alive. In the event the final decision of the
Competent Authority of the Central Government is
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adverse to the petitioners, it will be open to them to
take recourse to such remedies as may be
permissible in law.
(v) We direct that the stated inspection to be
conducted by the MCI will be to consider
confirmation of LOP in favour of petitioner college
for the academic session 2016-2017.
(vi) We further direct the respondents to treat the
renewal application submitted by the petitioner
college for the academic session 2017-18 as having
been made for the academic session 2018-19 and
process the same in accordance with law with
promptitude.
14. Writ petition and interlocutory application are disposed of
in the above terms. No order as to costs.
……………………………….CJI. (Dipak Misra)
.………………………………...J. (A.M. Khanwilkar)
………………………………….J. (Dr. D.Y. Chandrachud)
New Delhi, Dated: September 14, 2017.