JAGAT NARAIN SUBHARTI CHARITABLE TRUST 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.-000513 / 2017
Diary number: 20110 / 2017
Advocates: VIVEK SINGH Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO.513 OF 2017 (With I.A. No.74980 of 2017)
Dr. Jagat Narain Subharti ….Petitioners Charitable Trust and Anr.
Versus
Union of India and Ors. …..Respondents
WITH WRIT PETITION (CIVIL) NO.681 OF 2017
(With I.A. No.75275 of 2017)
J U D G M E N T
A.M. KHANWILKAR, J.
1. The petitioner No.1 Dr. Jagat Narain Subharti
Charitable Trust, Dehradun, made an application to the
Ministry of Health & Family Welfare, Government of India for
establishment of a new medical college at Dehradun in the
name and style ‘Shridev Suman Subharti Medical College &
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Hospital, Dehradun’ from the academic session 2016-17
onwards. That application was forwarded to Medical Council
of India (for short “MCI”) for evaluation and making
recommendations to the Ministry under Section 10A of the
Indian Medical Council Act, 1956 (for short “1956 Act”). The
Executive Committee of MCI considered the proposal
pertaining to the aforementioned new medical college in its
meeting convened on 27.02.2016. It was noted that the land
on which the new college was proposed to be made was not
entered in the name of Dr. Jagat Narain Subharti Charitable
Trust. Several litigations were pending regarding the title
and ownership of the said land. As a result, the Executive
Committee of MCI opined that the Trust had failed to fulfill
the qualifying criteria regarding the land, as prescribed by
the Medical College Regulations, 1999 (for short “1999
Regulations”). Accordingly, MCI submitted its negative
recommendation to the Central Government vide letter dated
01.03.2016 relating to issuance of letter of permission for
establishment of a new medical college from the academic
session 2016-17. The matter then proceeded before the
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Ministry of Health & Family Welfare, Government of India
under Section 10A (4) of the 1956 Act and after affording
opportunity of hearing to the college before the Hearing
Committee on 06.05.2016, the proposal was sent back to
MCI for review. The Executive Committee of MCI, in its
meeting held on 13.05.2016, reiterated its earlier decision of
disapproval of the scheme for the academic session 2016-17
and submitted negative recommendation to the Central
Government recommending disapproval of the scheme under
Section 10A of the 1956 Act. Acting upon the said
recommendation, the Ministry of Health & Family Welfare,
Government of India disapproved the proposal for
establishment of a new medical college for the academic
session 2016-17 vide letter dated 08.06.2016.
Notwithstanding the decision of the Ministry, the Oversight
Committee (for short “OC”), constituted by this Court, issued
directives to obtain fresh compliance from the college vide
letter dated 21.06.2016. Pursuant thereto, the MCI, after
examining the matter, returned the proposal citing various
reasons, consequent to which the Ministry submitted its
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response to the OC. The OC vide letter dated 25.09.2016,
however, favoured the approval of the scheme for
establishment of the proposed medical college at Dehradun
with annual intake of 150 seats for the academic session
2016-17, on certain conditions. In view of the approval
granted by the OC, the Central Government issued a formal
letter of permission on 26.09.2016 in favour of petitioner
No.1 for establishment of a new medical college at Dehradun
for the academic session 2016-17, with conditions as
enumerated by the OC.
2. Thereafter, an assessment with regard to verification of
compliance submitted by the college was conducted by the
MCI on 26/27.10.2016 and after considering the report, the
Executive Committee of MCI, in its meeting held on
13.01.2017, noted certain deficiencies. The MCI, vide letter
dated 15.01.2017, submitted its recommendation to the
Central Government to revoke the letter of permission. After
receipt of the said recommendation, personal hearing was
given to the college on 17.01.2017, by Director General of
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Health Services (for short “DGHS”). The Hearing Committee
noted as follows:
“Sl. No.
Deficiencies reported by MCI Observations of hearing committee
i. Deficiency of faculty is 20.00% as detailed in the report.
No satisfactory justification for deficienciesii. Shortage of Residents is 21.70% as detailed in the
report iii. OPD attendance is 535 on day of assessment against
requirement of 600 as per Regulations. iv. Bed Occupancy is 31.33% at 10 a.m. on day of
assessment as under
# Department Beds Available Occupied
1. General Medicine 72 30 2. Paediatrics 24 05 3. Tb and Chest 08 00 4. Psychiatry 08 00 5. Skin and VD 08 00 6. General Surgery 90 18 7. Orthopaedics 30 08 8. Ophthalmology 10 11 9. ENT 10 04 10. O.G. 40 18
Total 300 94 v. There was NIL Normal Delivery & 1 Caesarean
Section on day of assessment. vi. ICUs: There was Nil patient in ICCU & only 1 patient
each in MICU; SICU and NICU/PICU on day of assessment. ”
This report was forwarded to the OC for guidance, in
response to which the OC vide letter dated 14.05.2017
conveyed its opinion to the Ministry as follows:
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“i). Faculty:- Once the faculty on leave are considered, the deficiency comes to 6.15% which is within norms.
ii). Residents:- Once the residents on leave are considered, there is no deficiency.
iii) OPD attendance:_ Explanation of College is valid. iv) Bed Occupancy:- Explanation of College is valid. v) Deliveries:- This deficiency is subjective. No MSR. vi) ICUs:- This deficiency is subjective. No MSR.
LOP confirmation is subject to the status required to be ascertained by MHFW with reference to OC letter No.OC/Sridev Suman Subharti/2017/189 dated 18 April, 2017 addressed to MHFW.”
3. As the petitioners did not receive any intimation from
the competent authority, they were left with no alternative
but to move a writ petition before this Court, being Writ
Petition (Civil) No.513 of 2017 on 07.07.2017, seeking
direction against respondent No.1 to confirm the letter of
permission dated 26.09.2016 and to grant permission to the
petitioners to admit 150 students in the MBBS course of
petitioner No.2 medical college for the academic session
2017-18 and further, to direct respondent No.4 to allot 150
students through Central Counselling for academic session
2017-18 in the MBBS course of petitioner No.2 medical
college. The said writ petition was taken up for hearing on
21.07.2017. The court passed the following order:
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“Order Let a copy of this writ petition be served on Mr. Gaurav
Sharma, learned counsel who ordinarily appears for Medical Council of India.
Let the matter be listed on 28th July, 2017. The Registry is directed to reflect the name of Mr.
Gaurav Sharma, as learned counsel for respondent No.2 in the cause list.
That apart, let a copy of this writ petition be served on Mr. G.S. Makker, learned counsel who shall remain personally present in the court on the next date of hearing.
Mr. P.S. Narsimha, learned Additional Solicitor General is also requested to assist the Court.”
Notwithstanding the knowledge about pendency of the said
writ petition, the Ministry of Health and Family Welfare,
Government of India hastened to debar the petitioner college
from admitting students for two academic sessions i.e.
2017-18 & 2018-19 and also authorised the MCI to encash
the Bank Guarantee of Rs.2 crores offered by the petitioners.
4. The aforementioned Writ Petition (Civil) No.513 of 2017 was
then heard on 01.08.2017, during which the following order
came to be passed:
“Order Heard Mr. Amarendra Sharan and Mr. Ajit Sinha, learned senior counsel along with Mr. Vivek Singh, learned 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.
It is the admitted position that the controversy in the present matter is covered by the judgment rendered today in Glocal Medical College and Super Speciality Hospital and Research Centre Vs. Union of India [W.P. (c) No.411 of 2017].
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The same shall apply in all fours to the case in hand. Be it noted, the date of order passed by the Central Government or communication thereof will not make any difference to the directions which have been passed in the case of Glocal Medical College and Super Speciality Hospital and Research Centre (supra).
List the matter on 24th August, 2017.”
. As the Ministry hastened to issue the communication dated
25.07.2017, the petitioners were left with no option but to
challenge the said decision by filing a separate writ petition
being Writ Petition (Civil) No.681 of 2017, filed on
28.07.2017.
5. Be that as it may, pursuant to the aforementioned order
dated 01.08.2017 of this Court, the matter was reconsidered
by the Hearing Committee. An opportunity of hearing was
given to the petitioner college by the Hearing Committee on
08.08.2017. The explanation offered by the petitioners in
respect of the deficiencies earlier noticed did not commend to
the Hearing Committee. On the basis of the report received
from the Hearing Committee, the Under Secretary to the
Government of India issued communication-cum-order dated
14.08.2017 reiterating its earlier decision of debarring the
college from admitting students for a period of two years i.e.
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2017-18 and 2018-19 and also authorised the MCI to
encash the Bank Guarantee of Rs.2 crores. The relevant
portion of the said communication, reads 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 8.8.2017. The Hearing Committee after considering the record and submission of the college submitted its report to the Ministry. Findings of Hearing Committee are as under:
The Committee notes that the inspection was carried out on 26-27.10.2016 just prior to Diwali. This is bound to reflect in less than average availability against major parameters. The college has tried to explain the deficiency of faculty, Residents, OPD and bed occupancy on this ground.;
The Committee noted that MCI in its recommendation has also held that the college is disqualified on qualifying criteria since the Trust does not own 20 acres land.
The representative of college informed that the land is owned in the name of two Trusts viz. Sri Sri 1008 Narayan Swami Trust and Dr. Jagat Narayan Subharti Trust. As per para 6A of the AmendedTrust Deed registered on 15.09.2011 the name of the Trust was changed from Sri Sri 1008 Narayan Swami Trust to Dr. Jagat Narayan Subharti Trust. In the definition clause of Subharti University State Act 2016, in Section 2(rr) Trust means Subharti Trust covered by both names. All properties registered under the name of Sri Sri 1008 Narayan Swami Trust come under the ownership of Jagat Narayan Subharti Trust.
The College also produced letter dated 01.03.2016 from DM., Dehradun to the college certifying its land ownership.
The college was asked why it not obtained form 5 regarding land ownership as per MCI Regulations. The college informed that the form 5 was prescribed from October 2015 and the college made application for establishment before that.
The trust representative was very categorical that they had applied for permission for establishment only for 2014-15 and the conditional LoP in 2016-17 was issued in continuation
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to their earlier application. This is obviously an incorrect statement.
The Committee observes that the full details regarding the land ownership of the college are available with the Ministry. Hence the Ministry may decide appropriately. Prima facie it appears that the college owns 20 acres of land. In view of the deficiencies and findings as above, the Committee agrees with the decision of the Ministry vide letter dated 25.7.2017 to debar the college for two years and also permit MCI to encash bank guarantee.
18. Accepting the recommendations of Hearing Committee, the Ministry reiterates its earlier decision dated 25.7.2017 to debar the college from admitting students for a period of 2 years i.e. 2017-18 & 2018-19 and also to authorize MCI to encash Bank Guarantee of Rs.2 Crores.”
(emphasis supplied)
6. After the receipt of the aforementioned decision of the
Ministry dated 14.08.2017, the petitioners have filed two
separate Interlocutory Applications in the respective writ
petitions which were still pending before this Court,
concerning the subject matter of debarring the petitioner
college from admitting students in the MBBS course for the
academic session 2017-18. By these applications, being I.A.
No.74980 of 2017 in Writ Petition (Civil) No.513 of 2017 and
I.A. No.75275 of 2017 in Writ Petition (Civil) No.681 of 2017,
the petitioners have prayed for quashing the communication
cum order dated 14.08.2017 issued under the signature of
the Under Secretary, Government of India, Ministry of Health
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and Family Welfare and to direct respondent No.1 to
immediately issue letter of permission to the petitioners for
the academic session 2017-18 to enable the petitioners to
admit the students for the academic session 2017-18. These
applications were filed on 17.08.2017. As a result, these
applications along with the main writ petitions proceeded for
hearing on 24.08.2017.
7. The principal grievance of the petitioners is that the
Hearing Committee had once again committed manifest error
in submitting negative recommendations against the
petitioners and that the Ministry mechanically acted upon
those recommendations without considering the relevant
material placed on record by the petitioners with regard to
the deficiencies noted in paragraph 17 of the impugned
decision. It is contended by the petitioners that even on a
liberal reading of paragraph 17, the deficiencies which had
weighed with the competent authority in passing adverse
order against the petitioners were in respect of faculty,
residents, OPD and Bed Occupancy, which were already
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considered on the earlier occasion and the explanation given
by the petitioners had found favour with the OC. In the
impugned communication, there is no opinion much less
any positive finding given by the Hearing Committee or the
competent authority that the explanation offered by the
petitioners for the deficiencies noticed during the inspection
on 26/27.10.2016 was not plausible as it was done just
prior to Diwali. It is submitted that the central issue held out
against the petitioners was about not fulfilling the qualifying
criteria regarding ownership of 20 acres of land. On this
matter, however, the Hearing Committee was prima facie
convinced but left it to the wisdom of the Ministry to decide
appropriately. The Ministry, in turn, has not expressed any
positive opinion in that behalf, even though the petitioners
had produced official records which clearly indicated that
the litigation before the Revenue Authority has concluded in
favour of the petitioners and that the petitioners have been
declared as owners of 20 acres of land. This aspect has been
completely glossed over by the competent authority of the
Government of India, for which reason the conclusion
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reached by the said authority suffers from non-application of
mind and non-consideration of the relevant material placed
before it. It is submitted that the other concern expressed by
the Hearing Committee was about non-submission of
information in Form-5 regarding land ownership. Even this
concern of the Hearing Committee and the competent
authority, contend the petitioners, is misplaced considering
the fact that the requirement to submit information in
Form-5 came into force w.e.f. 16.10.2015 consequent to the
amendment notification issued by the MCI in that behalf.
Whereas, the petitioners had submitted application for grant
of permission to establish the medical college initially in
2013, then on 30.08.2014 and again on 31.08.2015. The
application filed on 31.08.2015 was the basis for grant of
conditional letter of permission, to start the medical course
for the academic session 2016-17. The Hearing Committee
as well as the competent authority has merely observed that
the stand taken by the petitioners in this behalf was
incorrect, without explaining anything further. It is,
therefore, submitted that the impugned communication
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dated 14.08.2017 issued by the Ministry is illegal and
deserves to be quashed and directions be issued to the
respondents to allow the petitioners to admit students in the
MBBS course for the academic session 2017-18. The
petitioners also undertake to remove any other deficiency
that may be brought to its notice in the future with
promptitude.
8. The respondents, on the other hand, have justified their
action on the basis of the material considered by the Hearing
Committee and the competent authority of the Central
Government. It is submitted that the qualifying criteria
regarding ownership of 20 acres of land is inviolable. The
petitioners having failed to fulfill the same, no fault can be
found with the respondents for having issued the impugned
communication dated 14.08.2017. According to them, it is a
well considered decision. It is submitted that considering
the nature of deficiencies noticed by the assessors during
inspection and the explanation offered by the petitioners
being insufficient, the proper course was to revoke the letter
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of permission as it was granted to the petitioners
conditionally. It is submitted that the fact that the
petitioners had filed an application before October 2015
would not extricate the petitioners from furnishing
information as required in Form-5. In substance, the
submission of the respondents is that the entire matter has
been reconsidered by the Hearing Committee as also the
competent authority and the reasons recorded by the
competent authority are germane for revoking the letter of
permission and debarring the college for two academic
sessions and for encashing the Bank Guarantee of Rs.2
crores furnished by the petitioners.
9. Having considered the rival submissions and after
perusing the records, we are more than convinced that the
impugned communication dated 14.08.2017 cannot stand
the test of judicial scrutiny. As can be discerned from
paragraph 17, essentially, three factors have weighed with
the Hearing Committee and the competent authority of the
Central Government while debarring the petitioner college for
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two academic sessions. The first is about the deficiencies of
faculty, residents, OPD and Bed Occupancy. The petitioners
had offered explanation in relation to each of these
deficiencies. The OC, after considering the explanation, had
opined that the petitioners had shown sufficient cause and
that the deficiencies, if any, were within the permissible
norms. This is evident from the communication of the OC
dated 14.05.2017. Neither the Hearing Committee nor the
competent authority of the Central Government has dwelt
upon the stated explanation given by the petitioners and
which had found favour with the OC, as noted in its
communication dated 14.05.2017. No finding has been
recorded by the Hearing Committee or the competent
authority of the Central Government that the said view
expressed by the OC is inappropriate or incorrect. Notably,
in paragraph 17 of the impugned communication, the
competent authority of the Central Government has recorded
the observation of the Hearing Committee that inspection
carried out on 26/27.10.2016 was just prior to Diwali and
was bound to reflect on the attendance of the Faculty,
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Residents and OPD as well as Bed Occupancy. The
competent authority has stopped at that. It has not rejected
the said explanation as incorrect or bogus. On the other
hand, the impression gathered from the contents of
paragraph 17 of the impugned communication is that the
Hearing Committee as well as the competent authority of the
Central Government has not rejected the explanation offered
by the petitioners’ college. If that is so, deficiency in respect
of Faculty, Residents, OPD and Bed Occupancy cannot be
held against the petitioners moreso when the OC, on the
basis of the same material, had opined that the deficiency
regarding faculty at the relevant time was only 6.15%, which
was within the norms. Even the deficiency of residents was
answered in favour of the petitioners by observing that there
was no deficiency. The explanation of the college with regard
to OPD attendance and Bed Occupancy was found to be
reasonable, sufficient and valid by the OC. Accordingly, the
first aspect highlighted in paragraph 17 in relation to the
deficiency of Faculty, Residents, OPD and Bed Occupancy,
cannot be held against the petitioners.
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10. Reverting to the main issue, which presumably weighed
with the Hearing Committee and the competent authority of
the Central Government, about the non fulfillment of
qualifying criteria regarding ownership of 20 acres land, even
this is a non-existent issue. Going by the observations in
paragraph 17, it is obvious that the Hearing Committee has
recorded a prima facie opinion that the college owns 20 acres
of land but it wanted the competent authority of the Central
Government to ponder over the said aspect in depth as full
details regarding land were available with the Ministry. The
competent authority of the Central Government, however,
has not analysed any aspect regarding the land record
depicting the ownership of 20 acres of land. Significantly, the
petitioners relied on the recent decision of the Revenue
Authority which clinches the issue regarding ownership and
area of the land. In that, the Court Assistant Collector, First
Class, Vikas Nagar, Dehradun has passed a detailed
judgment on 25.07.2017 to answer the dispute brought
before it under Section 143 of the Zamindari Abolition and
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Land Reforms Act and has held that the lands referred to in
the said decision are non-agricultural lands and entered in
the name of the petitioners as owners in the revenue record.
We are not called upon to examine the correctness of this
decision nor we may be understood to have concluded that
issue. The fact remains that this judgment was placed before
the competent authority. The said decision has been marked
as annexure P-29 in Writ Petition (Civil) No.681 of 2017.
From the said decision, it is indisputable that the petitioners
have been declared as owners of the land referred to in the
said case Nos.100 and 101 of 2016-17. As stated earlier,
even the Hearing Committee has not expressed any adverse
opinion on this account. Rather, the Hearing Committee has
prima facie noted that the college owns 20 acres of land. The
competent authority has palpably failed to analyse the
relevant record regarding land ownership of the college, as is
evident from the observation contained in paragraph 17 of
the impugned decision.
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11. The third aspect noted in the impugned decision in
paragraph 17 is about the non-furnishing of information
regarding land ownership in Form-5. We are at a loss to
appreciate as to on what basis the Hearing Committee and
the competent authority of the Central Government have
found the stand taken by the petitioners in that behalf as an
incorrect submission. We find that the petitioners had
submitted applications for permission to establish the
medical college initially in 2013 followed by another
application on 30.08.2014 and lastly on 31.08.2015. On the
basis of the last application dated 31.08.2015, the
petitioners were granted permission to start the medical
college from the academic session 2016-17 on conditions
specified in the permission. At best, it can be said that the
said application dated 31.08.2015 was not for establishment
of college for the academic session 2014-15. But it is
indisputable that the letter of permission was granted to the
petitioners for the academic session 2016-17 on the basis of
their application dated 31.08.2015. Having said this, it must
follow that the application preferred by the petitioners under
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consideration was made before 16.10.2015. The requirement
to submit information regarding ownership of land in Form-5
came into force after the amendment notification dated
16.10.2015 bearing No.MCI-34/41/15-Med./142035. In
addition, the petitioners have rightly pointed out that the
information regarding ownership of land as was furnished by
them was dependent on the communication issued by the
D.M. being annexure P-5 in Writ Petition (Civil) No.513 of
2017, which contains all the requisite details as were
required for the purpose of Form-5. Thus, there has been
substantial compliance of the said requirement by the
petitioners. Assuming that the notification dated 16.10.2015
applied even to the proposal of the petitioners, suffice it to
observe that failure to furnish information in the prescribed
Form-5 cannot be held against the petitioners. In any case,
that is not a deficiency relating to infrastructure or academic
matters as such, which may require a different approach.
Accordingly, even this aspect does not detain us from
concluding that the impugned decision of the competent
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authority suffers from the vice of non- application of mind, if
not perverse.
12. This leaves us with no other option but to conclude that
the reconsideration of the matter by the Central Government
was a mere formality in this case. No sincere effort has been
made by the competent authority of the Central Government
to analyse the material placed on record. This is nothing
short of abdication of statutory duty. That cannot be
countenanced especially when the matter was sent back to
the competent authority by this Court vide order dated
01.08.2017 for recording reasons.
13. As no other deficiency has been noted by the competent
authority of the Central Government in the impugned
decision dated 14th August, 2017, and that the three factors
which weighed with the competent authority having been
found to be palpably untenable and, more particularly, in
spite of this Court having called upon the competent
authority to reconsider the matter with a hope that all the
grievances of the petitioners would be properly dealt with, it
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opted to pass a cryptic and mechanical order which suffers
from the vice of non application of mind, if not perverse. The
only course open for us is to allow these writ petitions by not
only setting aside the impugned decision dated 14th August,
2017, but also directing the respondents to permit the
petitioner-college to admit up to 150 students for the
academic session 2017-18, as was permitted for the
academic session 2016-17. We are conscious of the
regulation providing for the cut-off date to accord permission
for establishment of a new college or for renewal of the
permission to impart MBBS course, including the decision of
this Court mandating adherence to the said cut-off date.
Notwithstanding such stipulation, we are persuaded to direct
the concerned authorities to allow the petitioner-college to
admit up to 150 students until 05.09.2017, in the peculiar
facts of the present case and in exercise of our plenary power
under Article 142 of the Constitution of India to do complete
justice. In other words, we are inclined to relax the cut-off
date qua the petitioners and issue directions to the
concerned authority, being convinced that none of the three
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factors which weighed with the competent authority is
sustainable and that the petitioner-college has already
admitted students to the first year MBBS course for the
academic session 2016-17 after the recommendation of the
OC in that behalf and has complied with the conditions for
grant of such permission by the competent authority.
14. This decision, however, will not be an impediment for
the MCI and the competent authority to inspect the college
as and when deemed fit and, if any deficiency is found after
giving opportunity to the petitioner-college, to proceed
against the college in accordance with law. That
arrangement will subserve the ends of justice and also
ensure larger public interest. For, the compliant medical
college, having capacity to admit up to 150 students for the
MBBS course in the academic session 2017-18, will not have
to face the situation of its 150 seats remaining unutilized
entailing in denial of opportunity to 150 aspiring students
who are desirous of pursuing medical course but are unable
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to take admission in other medical colleges in order of their
merit.
15. In a recent decision of this Court in IQ City
Foundation & Anr. Vs. Union of India & Ors. 1, (Writ
Petition (Civil) No. 502 of 2017, decided on 1st August, 2017),
it has been observed thus:-
“31. Before parting with the case for the present, it is warrantable to state that “health”, a six letter word when appositely spelt and pronounced, makes the body and mind holistic and an individual feels victorious. Apart from habit and nature, some external aid is necessary. And that is why, it is essential to have institution which are worthy to impart medical education. A lapse has the potentiality to invite a calamity. Not for nothing, Hippocrates had said, “A wise man ought to realize that health is his most valuable possession.” Therefore, the emphasis is on the compliant institution.”
16. Considering the fact that the admission process for the
academic session 2017-18 is still in progress and the last
date fixed for counseling is 31st August, 2017, we are
inclined to issue directions to all concerned to permit the
petitioner-college to admit up to 150 students until
05.09.2017 to the MBBS course for the academic session
2017-18, with liberty to MCI and the competent authority to
inspect the petitioner-college and if any deficiency is noticed,
1 2017 (8) SCALE 369
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to proceed against the petitioner-college in accordance with
law.
17. Accordingly, we allow these writ petitions and
interlocutory applications. The impugned decision of the
competent authority of the Central Government dated 14th
August, 2017, is quashed and set aside. Further,
respondents are directed to permit the petitioner-college to
admit up to 150 students until 05.09.2017 for the academic
session 2017-18 and allot students through the central
counselling in order of their merit for the academic session
2017-18 in the MBBS course.
18. No order as to costs.
……………………………….CJI. (Dipak Misra)
.………………………………...J. (Amitava Roy)
………………………………….J. (A.M. Khanwilkar)
New Delhi, Dated: August 30, 2017.