GLOCAL MEDICAL COLLEGE AND SUPER SPECIALITY HOSPITAL AND RESEARCH CENTRE Vs UNION OF INDIA
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE A.M. KHANWILKAR, HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Judgment by: HON'BLE THE CHIEF JUSTICE
Case number: W.P.(C) No.-000411 / 2017
Diary number: 17343 / 2017
Advocates: KAMAL MOHAN GUPTA Vs
1
REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NO. 411 OF 2017
GLOCAL MEDICAL COLLEGE AND SUPER SPECIALITY HOSPITAL & RESEARCH CENTRE ….PETITIONER
VERSUS UNION OF INDIA AND ANOTHER ….RESPONDENTS
WITH
W.P. (C) NOS. 430, 432, 437, 436, 438, 441, 442, 445,448, 450, 468,477,511, 496, 511, 514, 515, 525 and 533 of 2017.
JUDGMENT AMITAVA ROY,J.
In assailment is the order dated 31.05.2017 of the
Government of India, Ministry of Health and Family Welfare
(Department of Health and Family Welfare) whereby the
conditional permission for the establishment of the medical
colleges, involved herein with number of seats as mentioned,
for the academic year 201617, granted on the basis of the
approval of the Supreme Court Mandated Oversight Committee
(for short, hereinafter to be referred to as “Oversight Committee”)
2
has been cancelled and the colleges have been debarred from
admitting students in the next two academic years i.e. 201718
and 201819. Thereby, the Medical Council of India, (for short,
hereinafter to be referred to as “MCI'/Council”) has also been
authorised to encash the bank guarantees submitted by the
colleges/institutions, as required for availing the conditional
permission as above. The colleges/institutions have been
directed not to admit students in the MBBS Course in the
academic years 201718 and 201819.
2. We have heard M/s. Salman Khurshid, S.G. Hasnain,
Gurukrishna Kumar, A. Sharan, P.S. Patwalia, Kapil Sibal, V.
Giri, Nidhesh Gupta, R. Basant, Raju Ramachandran, Sanjay R.
Hegde, Dr. Rajeev Dhawan, C.A. Sundaram, Vikas Singh,
Maninder Singh, Ajit Kumar Sinha, Senior Advocates and Mr.
Mishra Saurabh, learned counsel for the parties.
3. It is submitted across the Bar that the foundational facts,
which constitute the essence of the dissension, are identical so
much so that the sequence of events, if drawn from any of the
petitions would suffice to comprehend the issues to be
3
addressed. Having regard to the striking likeness of the factual
framework of the cases in hand, for the sake of brevity and
convenience, facts in bare minimum as available in the
pleadings of W.P. (C) No. 411 of 2017 – Glocal Medical College
and Super Specialty Hospital and Research Centre vs.
Union of India and Another and W.P.(C) No. 436 of 2017 –
Gayatri Vidya Parishad Society & Another vs. Union of
India and Another would be adverted to.
4. The colleges/institutions in this batch had, as required
under Section 10A of the Indian Medical Council Act, 1956 (for
short, hereinafter to be referred to as “the Act”) and the
Establishment of Medical College Regulations, 1999 (for short,
hereinafter to be referred to as “Regulations”) framed thereunder
duly submitted schemes for grant of letter of permission to
establish new medical college with annual intake of MBBS
students, as mentioned in their individual applications, from the
academic year 201617. As ordained in law, the Council caused
an inspection of the colleges to be made by its Council of
Assessors on 11th and 12th December, 2015, whereafter the
4
assessment report was laid before the Executive Committee of
the MCI, which in its meeting dated 28.12.2015, on a
consideration of the deficiencies pointed out, forwarded its
recommendation to the Central Government disapproving the
schemes for the academic year 201617 on 31.12.2015.
5. The Central Government in its turn, by letter dated
05.02.2016 consequently disapproved as well, the schemes of the
petitioner colleges/institutions for the academic year 201617.
6. Shortly thereafter, this Court by its judgment and order
dated 02.05.2016 rendered in Modern Dental College and
Research Centre & Anr. vs. State of Madhya Pradesh &
Ors.1 constituted the Oversight Committee, amongst others to
oversee the functioning of the Council under the Act. As the
records demonstrate, the Oversight Committee intervened in the
process as reportedly many colleges/institutions did complain of
denial of opportunity to submit their compliance write up, to the
deficiencies pointed out by the assessors and by its
communication dated 22.06.2016 permitted those
1 (2016)7SCC 353
5
colleges/institutions to submit their compliance inputs afresh to
the Ministry of Health and Family Welfare and further directed
the Council to conduct compliance verification inspection of
those colleges/institutions and submit the inspection report to
the Central Government.
7. Subsequent thereto, the Oversight Committee by its
communication dated 11.8.2016 addressed to the Central
Government, Ministry of Health and Family Welfare, for the
reasons recorded, granted conditional approval to the
colleges/institutions, as mentioned therein, subject to the
following conditions:
“(i) An affidavit from the Dean/Principal and Chairman of the Trust concerned, affirming fulfillment of all deficiencies and statements made in the respective compliance report submitted to MHFW by 22 June, 2016.
(ii) A bank guarantee in the amount of Rs. 2 crore in favour of MCI, which will be valid for 1 year or until the first renewal assessment, whichever is later. Such bank guarantee will be in addition to the prescribed fee submitted along with the application.
6
3.2(a) OC may direct inspection to verify the compliance submitted by the college and considered by OC, anytime after 30 September, 2016.
(b) In default of the conditions (i) and (ii) in para 3.2 above and if the compliances are found incomplete in the inspection to be conducted after 30 September, 2016, such college will be debarred from fresh intake of students for 2 years commencing 2017 18.”
8. Accordingly, the Central Government vide letter No. U
12011/13/2016MEI dated 20.8.2016, in deference to the
above directions of the Oversight Committee, issued the letter
of permission subject to the above conditions, initially for a
period of one year and renewable on yearly basis also subject
to the verification of the achievement of annual targets, as
indicated in their schemes and revalidation of the
performance bank guarantees. It was mentioned as well that
the next batch of students of MBBS Course for the academic
session 201718 would be admitted in the colleges only after
obtaining permission from Central Government and on
fulfilling the conditions laid down by the Oversight
7
Committee, as stipulated hereinabove.
9. The petitioners assert that on being intimated of the
above order, they accordingly, through their authorised
representatives, as directed submitted the affidavits of
compliance affirming that they had rectified all the
deficiencies pointed out in the inspection conducted by the
Council on 11/12.12.2015 and also had furnished the bank
guarantees, as required. The communications to this effect
are on 30.8.2016 and 1.9.2016. The colleges/institutions,
as have been mentioned in course of the arguments, have
meanwhile, acting on this conditional letter of permission,
admitted students to the academic year 201617.
10. The MCI caused another inspection of the
colleges/institutions to be made by its Council of Assessors
on 21/22.12.2016, whereafter on a consideration of the
report submitted by its assessors, in its meeting held on
13.1.2017 did record, a number of persisting deficiencies. It
was thus of the view that the colleges/institutions had failed
to abide by the undertaking given by them to the Central
8
Government that there was no deficiency as per clause
3.2(1) of the communication dated 11.8.2016 of the
Oversight Committee and as a consequence, recommended
in terms of paragraph 3.2(b) of the above communication
that the said colleges/institutions be debarred from
admitting students in the MBBS Course for the two academic
years i.e. 201718, 201819 and further that the bank
guarantees furnished by them be encashed. As per the
decision taken, a copy of the recommendations to the above
effect was forwarded to the Central Government and the
Oversight Committee.
11. The Central Government in turn, by its communication
dated 2.2.2017, addressed to the petitioner
colleges/institutions informed that an opportunity of
personal hearing would be granted on 17.1.2017 and
8.2.2017 on the issue of the recommendation of the MCI for
debarment of the colleges for two academic sessions, as
above and for encashment of their bank guarantees. The
colleges/institutions were instructed to depute their
9
authorised representatives to present their case visavis the
recommendations of the MCI along with the requisite
information in the prescribed format to be laid before the
committee concerned.
12. In response, the petitioner colleges/institutions in
time submitted their reply maintaining that almost all the
deficiencies pointed out in the inspection carried on
11/12.12.2015 had been rectified and that the deficiencies
noted in the subsequent inspection were not the same and
further were at best minor in nature.
13. Itemwise replies with clarifications were furnished by
the colleges visavis the deficiencies pointed out in the
inspection held on 21st and 22nd December, 2016. The
colleges/institutions claimed that in fact there was no
deficiency and that they were making all efforts to
overcome, if there be any, and prayed that the minor
deficiencies be condoned and the conditional LOP (Letter of
Permission) be confirmed.
14. A hearing was provided to the institutions/colleges
10
by a Hearing Committee of the Central Government on
17.1.2017 and 8.2.2017 and the comments of the Hearing
Committee along with the recommendations/comments of
the Director General of Health Services in respect of the
colleges mentioned therein, were forwarded to the Central
Government on 23.3.2017. As would be evident from this
document, it contained four columns and the third and
fourth thereof did set out the comments of the Hearing
Committee and recommendations/comments of Director
General of Health Services (for short “DGHS”) respectively. It
may be noted in the passing that whereas the comments of
the Hearing Committee in respect of most of the
colleges/institutions was “No satisfactory evidence
available”, the recommendations/comments of the DGHS
disclosed that the said authority on noting the deficiencies
highlighted did suggest some relaxation in the approach
thereto, to be brought to the notice of the Oversight
Committee and also recommended that the Oversight
Committee may take necessary initiatives in this regard. As
11
this document would also reveal, the recommendations of
the MCI and the comments of the Hearing Committee and
the DGHS were forwarded to the Central Government be
submitted for further directions/comments from the
Oversight Committee.
15. A lull followed and it was only on 5.5.2017 that the
Central Government forwarded the aforementioned
recommendations dated 23.3.2017 to the Oversight
Committee. As this communication would reveal, the
Hearing Committee/DGHS had granted personal hearing to
the colleges on 17.1.2017 and 8.2.2017. Noticeably,
however though the contents of the proceedings dated
23.3.2017 of the Hearing Committee/DGHS were set out in
that letter dated 5.5.2017, the column containing the
recommendations/comments of the DGHS did not find
place therein. In other words, as is patent, only a truncated
version of the document dated 23.3.2017 was forwarded by
the Central Government to the Oversight Committee. The
letter mentioned that the observations of the Hearing
12
Committee constituted by the DGHS, be construed to be
the views of the Ministry of Health and Family Welfare.
16. The letter No. OC/UG/201616 (Conditional
Approvals) 258 dated 14.5.2017 of the Oversight Committee
followed in response. As this letter would evince, the
Oversight Committee on a detailed consideration of the
factual backdrop and on an indepth analysis of the
deficiencies pointed out by the assessors of the MCI, the
views of the Hearing Committee and of the Central
Government, by recording reasons, dismissed the
deficiencies enumerated and recommended confirmation
of the conditional letter of permission earlier granted to the
colleges/institutions concerned.
17. The impugned decision conveyed by the letter No.
U.I2012/27/2016MEI [FTS.30844749] dated 31st May,
2017, as referred to hereinabove was thereafter issued.
Thereby to reiterate, the decision of the Central Government
to debar the petitioner colleges/institutions from admitting
students in the next two academic years 201718 and 2018
13
19 and also to authorise the MCI to encash the bank
guarantees was communicated. Directions were also issued
to the concerned colleges/institutions not to admit students
in the MBBS course in the said academic years.
18. The quintessence of the contrasting contentions next
needs to be outlined. It has been insistently urged on behalf
of the petitioners that in the pronounced backdrop of facts
outlining the march of events, the impugned decision is on
the face of it, unsustainable being bereft of any reason or
relevant consideration. It has been argued that the
Oversight Committee having been constituted by this Court
by its judgment and order dated 02.05.2016 in Modern
Dental College Research Centre (supra) authorizing it to
oversee all statutory functions under the Act and leaving it
at liberty to issue appropriate remedial directions, the
impugned order is in the teeth of the recommendations of the
said Committee, as communicated in its letter dated
14.05.2017 overruling the deficiencies on the basis of which
purportedly, the petitioner colleges/institutions are being
14
sought to be debarred from admitting students in the
academic session for the years 201718 and 201819 and
their bank guarantees are ordered to be encashed. It has
been emphatically asserted that having regard to the status
of the Oversight Committee and the role assigned to it by this
Court, its recommendations/views, as conveyed by its letter
dated 14.05.2017, by no means could have been
disregarded. It has been stoutly canvassed that not only the
Central Government in acting only on the recommendations
of the MCI had proceeded in a manner which is grossly
unfair and unreasonable visàvis the petitioner
institutions/colleges, the manner in which the impugned
decision has been taken tantamounts to denial of hearing to
them, as mandated by Section 10A(4) of the Act. It has been
urged as well that the action of forwarding the incomplete
proceedings of the Hearing Committee/DGHS to the
Oversight Committee betrays inexplicable prejudice and a
predetermined disposition against the petitioner
colleges/institutions, rendering the impugned decision non
15
est in law.
19. As against this, it has been argued in emphatic
refutation on behalf of the respondents that the Central
Government being the final decision making authority under
the Act on the issue of grant or refusal of
permission/renewal of permission, there is no embargo on it
to take a decision thereon, more so there being no mandate
that it would be bound by the recommendations of the
Oversight Committee. It has been contended that the views
expressed by the Oversight Committee in its communication
dated 14.05.2017 are contrary to its directives earlier issued
in its letter dated 11.08.2016, recommending grant of
conditional LOP to the petitioner institutions/colleges. It has
been insisted that not only the petitioner
institutions/colleges had failed to provide the minimum
teaching, clinical, infrastructural and other facilities in the
colleges as divulged in the successive inspections, they have
been found to be noncompliant of the undertakings given by
them to the Central Government as well. It has been argued
16
that the impugned decision, in the attendant facts and
circumstances, is unassailable and does not merit any
interference.
20. After hearing the learned counsel for the parties and on
a consideration of the materials on record, to the extent
essential, we are of the considered opinion that the
impugned decision cannot be sustained in law as well as on
facts. Significantly, the authenticity and correctness of the
documents referred to by the parties are not disputed and
form part of the records.
21. A bare perusal of the letter dated 31.05.2017 would
demonstrate in clear terms that the same is de hors any
reason in support thereof. It mentions only about the grant
of conditional permission on the basis of the approval of the
Oversight Committee, and an opportunity of hearing visà
vis the recommendations of the MCI in its letter dated
15.01.2017 highlighting the deficiencies detected in course of
the inspection undertaken on 21st and 22nd December, 2016,
but is conspicuously silent with regard to the outcome of the
17
proceedings of the Hearing Committee, the recommendations
recorded therein both of the Committee and the DGHS and
more importantly those of the Oversight Committee conveyed
by its communication dated 14.05.2017, all earlier in point
of time to the decision taken. This assumes importance in
view of the unequivocal mandate contained in the proviso to
Section 10A(4) of the Act, dealing with the issue, amongst
others of establishment of a medical college. The relevant
excerpt of subsection 4 of Section 10A of the Act for ready
reference is set out hereinbelow:
“(4) The Central Government may, after considering the scheme and the recommendations of the Council under sub section (3) and after obtaining, where necessary, such other particulars as may be considered necessary by it from the person or college concerned, and having regard to the factors referred to in subsection (7), either approve (with such conditions, if any, as it may consider necessary) or disapprove the scheme and any such approval shall be a permission under subsection (1);
Provided that no scheme shall be disapproved by the Central Government except after giving the person or college concerned a reasonable opportunity of being heard:”
18
22. Though as the records testify, a hearing was provided
to the petitioner colleges/institutions through the Hearing
Committee constituted by the DGHS (as mentioned in the
proceedings dated 23.3.2017) qua the recommendations of
the MCI contained in its letter dated 15.01.2017, as noted
hereinabove, the proceedings of the Hearing Committee do
reflect varying views of the Hearing Committee and the
DGHS, the latter recommending various aspects bearing on
deficiency to be laid before the OC for an appropriate
decision. The Central Government did forward, albeit a
pruned version of the proceedings of the Hearing Committee
to the Oversight Committee after a time lag of almost six
weeks. The reason therefor is however not forthcoming. The
Oversight Committee, to reiterate, though on a consideration
of all the relevant facts as well as the views of the MCI and
the proceedings of the Hearing Committee as laid before it,
did cast aside the deficiencies minuted by the MCI and
recommended confirmation of the letters of permission of the
19
petitioner colleges/institutions, the impugned decision has
been taken by the Central Government which on the face of it
does not contain any reference whatsoever of all these
developments.
23. As a reasonable opportunity of hearing contained in
the proviso to Section 10A(4) is an indispensable pre
condition for disapproval by the Central Government of any
scheme for establishment of a medical college, we are of the
convinced opinion that having regard to the progression of
events and the divergent/irreconcilable
views/recommendations of the MCI, the Hearing Committee,
the DGHS and the Oversight Committee, the impugned
order, if sustained in the singular facts and circumstances,
would be in disaccord with the letter and spirit of the
prescription of reasonable opportunity of hearing to the
petitioner institutions/colleges, as enjoined under Section
10A(4) of the Act. This is more so in the face of the
detrimental consequences with which they would be visited.
It cannot be gainsaid that the reasonable opportunity of
20
hearing, as obligated by Section 10A(4) inheres fairness in
action to meet the legislative edict. With the existing
arrangement in place, the MCI, the Central Government and
for that matter, the Hearing Committee, DGHS, as in the
present case, the Oversight Committee and the concerned
colleges/institutions are integral constituents of the hearing
mechanism so much so that severance of any one or more of
these, by any measure, would render the process undertaken
to be mutilative of the letter and spirit of the mandate of
Section 10A(4).
24. Having regard to the fact that the Oversight Committee
has been constituted by this Court and is also empowered to
oversee all statutory functions under the Act, and further all
policy decisions of the MCI would require its approval, its
recommendations, to state the least, on the issue of
establishment of a medical college, as in this case, can by no
means be disregarded or left out of consideration.
Noticeably, this Court did also empower the Oversight
Committee to issue appropriate remedial directions. In our
21
view, in the overall perspective, the materials on record
bearing on the claim of the petitioner institutions/colleges
for confirmation of the conditional letters of permission
granted to them require a fresh consideration to obviate the
possibility of any injustice in the process.
25. In the above persuasive premise, the Central
Government is hereby ordered to consider afresh the
materials on record pertaining to the issue of confirmation
or otherwise of the letter of permission granted to the
petitioner colleges/institutions. We make it clear that in
undertaking this exercise, the Central Government would re
evaluate the recommendations/views of the MCI, Hearing
Committee, DGHS and the Oversight Committee, as
available on records. It would also afford an opportunity of
hearing to the petitioner colleges/institutions to the extent
necessary. The process of hearing and final reasoned
decision thereon, as ordered, would be completed
peremptorily within a period of 10 days from today. The
parties would unfailingly cooperate in compliance of this
22
direction to meet the time frame fixed.
26. Let these matters be listed on 24.8.2017.
...........................................J. [Dipak Misra]
…........................................J. [Amitava Roy]
…........................................J. [A.M. Khanwilkar]
New Delhi; August 1, 2017.