MANIPAL UNIVERSITY Vs UNION OF INDIA
Bench: HON'BLE MR. JUSTICE S.A. BOBDE, HON'BLE MR. JUSTICE L. NAGESWARA RAO
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: C.A. No.-008381-008381 / 2017
Diary number: 20672 / 2012
Advocates: LAKSHMI RAMAN SINGH Vs
AMIT KUMAR
Non-Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL No…8381 of 2017 (Arising out of SLP (C) No.21772 of 2012)
MANIPAL UNIVERSITY & ANR. .... Appellant(s)
Versus
UNION OF INDIA & ANR. ….Respondent(s)
J U D G M E N T
L. NAGESWARA RAO, J.
Leave granted.
The instant Appeal arises from a Writ Petition No.12673 of
2005 filed by Manipal University (formerly known as Manipal
Academy of Higher Education and Others), wherein the High
Court disposed off the Writ Petition giving effect to the
directions of this Court in PA Inamdar v. State of
Maharastra (2005) 6 SCC 537, until suitable law or
regulation is made by the University Grants Commission (UGC)
or Central Government. Aggrieved, Manipal University has
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preferred this Appeal.
2. Two medical colleges were established by Manipal Academic
Higher Education in 1953 and 1955 at Manipal and
Mangalore. In the year 1978, the UGC recommended to the
first Respondent to grant status of Deemed University to
Manipal Educational Complex consisting of medical &
engineering colleges which was rejected on the ground of
paucity of funds. The UGC enquired whether the Appellant
would be able to raise the resources if permission was
granted for admission of foreign and Indian students in the
ratio of 60:40 and sought an undertaking to that effect. The
Appellant informed the UGC that it would not seek any aid if
it was permitted to make admissions in the ratio of 60:40.
The first Respondent granted permission to the Appellant on
12.08.1991 to admit 350 foreign students out of total intake
of 550 students for that year.
3. The first Respondent declared the Appellant as a Deemed
University on 01.06.1993. Two medical colleges, two dental
colleges and one nursing college at Manipal and Mangalore
were part of the Appellant University. The General Body of
the second Respondent considered the continuance of
recognition of MBBS degree granted by the Appellant on
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27.08.2002. The Appellant was asked to show cause why
action should not be initiated for making admissions to the
NRI quota in excess of 15 per cent of the intake in violation
of the directions of this Court. After consideration of the
explanation of the Appellant, the Second Respondent by its
letter on 27.09.2002 requested the first Respondent to
withdraw the recognition of MBBS degree granted by the
second Respondent for not following the directions of this
Court regarding the admission of NRI/foreign students. The
first Respondent did not take any action as recommended by
the Second Respondent.
4. Thereafter, the second Respondent by its letter dated
08.02.2005 directed the Appellant not to make admissions in
the NRI quota for 37 seats in the year 2005-2006, 37 seats
for the year 2006-2007 and 29 seats for the year 2007-2008
in Kasturba Medical College, Manipal. It was stated in the
said letter that the said direction was being issued to offset
the undue advantage gained by the Appellant by admitting
103 students in MBBS course in excess of the permissible 15
per cent NRI quota. A reference was made to an order
passed by this Court on 09.08.2004 in Islamic Academy v.
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State of Karnataka (2003) 6 SCC 697, wherein
permission was granted to private unaided colleges to admit
NRI students to the extent of 15 per cent of the available
seats. The second Respondent also referred to an order
passed by this Court on 30.08.2004 in I.A. Nos.19-20 of in
SLP No.11244 of 2004 (R.L. Minority Profession Colleges
Association v. State of Karnataka and Ors.). By the said
order dated 30.08.2004 this Court permitted admission of
NRI/foreign students against 15 per cent of the management
quota seats in respect of medical, engineering and dental
courses in minority unaided professional colleges.
5. The Appellant challenged the directions issued by the second
Respondent by its letter dated 08.02.2005 in the High Court
of Karnataka by filing Writ Petition 12673 of 2005. The High
Court accepted the contention of the Appellant and held that
Section 10-A of the Medical Council Act confers power on the
second Respondent to determine the intake capacity only. It
was further held that the second respondent did not have
the power to regulate admissions to sub categories.
According to the High Court, the second Respondent lacked
jurisdiction to determine the quota for NRIs/foreign students.
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The High Court was aware that the letter impugned in the
Writ Petition was on 08.02.2005 which was prior to the
judgment of this Court in PA Inamdar’s case. However, the
High Court held that the directions issued by this Court bind
all parties concerned. As the Appellant admitted NRI
students in excess of 15 per of the intake capacity, the High
Court held that the Appellant was not entitled to the relief
prayed for. The said judgment of the High Court is assailed
by the Appellant in this Appeal.
6. Dr. Rajeev Dhawan, learned Senior Counsel appearing for the
Appellant submitted that the second Respondent lacked
jurisdiction to direct reduction of the intake of NRI seats for
the year 2005 to 2008. Admittedly, the MCI is not
competent to determine and interfere with the admission to
sub categories and the internal quota for reserved categories
and NRIs. The direction issued by the second Respondent
not to make admission to NRI seats amounts to interference
with the quota which is liable to declared as illegal as it
suffers from the vice of lack of jurisdiction. He further
submitted that the High Court erred in holding that the
directions issued in PA Inamdar’s case are applicable to
the Appellant retrospectively. According to him, the
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directions issued in PA Inamdar are not applicable to a
Deemed University. He also urged that the said directions
cannot operate retrospectively.
7. Mr. Vikas Singh, learned Senior Counsel appearing for the
second Respondent conceded that the Medical Council of
India does not have the power to fix quotas for reserved
categories and NRIs. However, Mr. Singh relied upon
Regulation 5 of the Medical Council of India Regulations on
Graduate Medical Education, 1997 to contend that the
selection of students to medical colleges shall be based
solely on the merit of the candidates. He submitted that
interim orders were passed by this Court from the year 1994
permitting admissions to NRI/foreign students to the extent
of 15 per cent of the total intake. He further submitted that
in case admissions are made to NRI seats in excess of the 15
per cent of the intake, the quota reserved for other
categories will be reduced adversely affecting the merit
based selection. He also submitted that the 1997
Regulations empower the second Respondent to issue
suitable directions to ensure merit based selections.
Therefore, the second Respondent was competent to issue
directions to restrict admissions to NRI seats for the years
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2005 to 2008. He relied upon a judgment of this Court in
Mridul Dhar v. Union of India (2008) 17 SCC 435,
wherein it was held that excess admission made by an
institution in the management quota can be offset by
reduction of seats in the succeeding years. He further
submitted that there was no need for the second Respondent
to challenge the findings of the High Court that Section 10-A
of the Medical Council Act does not confer power on the
second Respondent to regulate or supervise the admissions
to sub categories.
8. The issues before us are:-
I. Whether the MCI is the competent authority/justified to issue direction disallowing the Appellant to make admissions in the NRI quota for three years?
II. Whether the decision in PA Inamdar (supra) operates retrospectively with respect to the letter dated 08.02.2005?
III. Whether the decision in PA Inamdar applies to Deemed Universities or only to private colleges?
9. There is no doubt that the Appellant was granted the status
of a Deemed University in the year 1993. There is also no
controversy about the directions issued by this Court
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regarding pegging of the NRI quota in medical colleges at 15
per cent. Admittedly, the Appellant has made admissions to
NRI quota beyond 15 per cent. Both sides agree that the
Medical Council of India does not have the power to fix the
quotas to sub categories within the total intake. The
principal question that arises for our consideration is
regarding the correctness of the directions issued by the
second Respondent to the Appellant not to fill up 103 seats
in the category of NRI/foreign students during the years
2005 to 2008.
10. Determination of a quota for NRI seats is beyond the domain
of the second Respondent. The direction given by the
second Respondent by its letter dated 08.02.2005 directing
the Appellant not to make admissions in the NRI quota to the
extent of 103 seats during the years 2005 to 2008 amounts
to interfering with the quota. We do not agree with the
submission made by Mr. Vikas Singh that the second
Respondent has power to issue such directions in the
interest of merit based selection as provided by Regulation 5
of the 1997 Regulations. It is no doubt true that the second
Respondent has a duty to ensure merit based selections.
However, no direction can be issued by the second
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Respondent interfering with the regulation or supervision of
sub categories. The direction issued by the second
Respondent by its letter dated 08.02.2005 is ultra vires and
is liable to be declared illegal. Exercise of power by an
authority has to be within the contours conferred by the
statute and for the purpose of promoting the objectives of
the statute. There is no express power conferred on the
second Respondent in the Medical Council of India Act to
interfere in allocation of quotas for sub categories. In the
facts and circumstances of this case it is not possible to hold
that the second Respondent has power to issue directions
pertaining to NRI quota even by reasonable implication. It is
relevant to refer to a judgment of the House of Lords in
Baroness Wenlock v. River Dee Co., (1885) 10 AC 354
at 362:
"But I cannot assent to the doctrine which was contended for by Mr. Rigby. Whenever a corporation is created by an Act of Parliament, with reference to the purposes of the Act, and solely with a view to carry on these purposes into execution, I am of opinion, not only that the objects which the Corporation may legitimately pursue must be ascertained from the Act itself, but that the powers which the corporation may lawfully use in furtherance of these objects must either be expressly conferred or derived by reasonable implication from its provisions. That appears to me to be the principle recognised by this House in Ashbury Company v. Riche (Law
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Rep. 7 H.L. 653) and in Attorney-General v. Great Eastern Railway Company (5 App. Cas. 473)”.
11. There is no dispute that this Court permitted the Medical
Colleges to admit NRI students to the extent of 15 per cent
of their quota. There is also no dispute that the Appellant
made admissions beyond 15 per cent to the NRI quota of the
total intake. The question is whether the second
Respondent has jurisdiction to restrict admissions to the NRI
quota on the ground that the Appellant acted in violation of
the interim orders of this Court. The Appellant being a
Deemed University is governed by the provisions of the UGC
Act and the competent authority to take any action for
violation of the provisions of the Act regarding maintenance
of standards is the Commission.
12. The 1997 Regulations obligate the second Respondent to
ensure merit based selection to admissions in medical
colleges. However, the second Respondent cannot issue
directions interfering with the quota in the guise of
exercising power under Regulation 5 of the said Regulations.
It is settled law that what cannot be done directly, cannot be
done indirectly. See State of Tamil Nadu and Ors. v. K.
Shyam Sunder and Ors. (2011) 8 SCC 737 (Para 43).
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13. As we have held that that the direction issued by the second
Respondent in its letter 08.02.2005 is vitiated as it suffers
from the vice of lack of jurisdiction, it is not necessary to
deal with the other submissions made on behalf of the
Appellant. We also take note of the fact that the direction
issued by the Medical Council of India was not implemented
either for the years 2005 to 2008 or thereafter.
14. For the aforementioned reasons, the direction issued by the
second Respondent to the Appellant not to make admissions
to the extent of 103 NRI seats for the years 2005 to 2008 is
declared ultra vires and without jurisdiction. The Appeal is
allowed. No costs.
........................................J [S. A. BOBDE]
..……................................J [L. NAGESWARA RAO]
New Delhi, July 3, 2017
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ITEM NO. 1501 COURT NO. 8 SECTION IV-A (For judgment) S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Petition(s) for Special Leave to Appeal ©. No(s) 21772/2o12 (Arising out of impugned final judgment and order dated 19.12.2011 in WP No. 12673/2005 passed by the High Court of Karnataka at Bangalore) MANIPAL UNIVERSITY AND ANR. Petitioner(s) VERSUS UNION OF IDNIA AND ANR. Respondent(s) Date : 03/07/2017 This matter was called on for
pronouncement of judgment today.
For Petitioner(s) Mr. Lakshmi Raman Singh, Adv. For Respondent(s) Mr. Gaurav Sharma, Adv.
Mr. Dhawal Mohan, Adv. Mr. Amandeep Kaur, Adv. Mr. Prateek Bhatia, Adv. Ms. Vara Gaur, Adv. Mr. G.S. Makker, Adv.
–--
Hon'ble Mr. Justice L. Nageswara Rao pronounced the judgment of the Bench comprising Hon'ble Mr. Justice S.A. Bobde and His Lordship. Leave granted. The appeal is allowed . No costs.
[ Charanjeet Kaur ] [ Indu Kumari Pokhriyal ] A.R.-cum-P.S. Branch Officer [ Signed non-reportable judgment is placed
on the file ]
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