MEDICAL COUNCIL OF INDIA Vs JAIPUR NATIONAL UNIVERSITY INSTITUTE FOR MEDICAL SCIENCES AND RESEARCH CENTRE
Bench: HON'BLE MR. JUSTICE ABHAY MANOHAR SAPRE, HON'BLE MR. JUSTICE UDAY UMESH LALIT
Judgment by: HON'BLE MR. JUSTICE UDAY UMESH LALIT
Case number: C.A. No.-006000-006000 / 2018
Diary number: 21296 / 2018
Advocates: GAURAV SHARMA Vs
1 Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 6000 OF 2018 (Arising out of Special Leave Petition (Civil) No.14967 of 2018)
Medical Council of India ……Appellant
Versus
Jaipur National University Institute for Medical Sciences and Research Centre Jaipur and Another ..…. Respondents
JUDGMENT
Uday Umesh Lalit, J.
Leave granted.
2. This appeal challenges the correctness of interim order dated
29.05.2018 passed by the High Court of Rajasthan, Bench at Jaipur in D. B.
Civil Writ Petition No.10103/2018 whereby the High Court directed the
Central Government to permit the Respondent Institute to admit 150
2 students in the third batch of MBBS course for the academic year 2018-
2019.
3. Pursuant to appropriate recommendation having been given by
Medical Council of India (‘MCI’, for short), Central Government by its
letter dated 06.06.2016 granted letter of permission to the Respondent
Institute to establish a Medical College from the academic year 2016-2017
with annual undertake of 150 students. It appears that after conducting due
inspection and verification, MCI did not recommend renewal of permission
for the next academic session 2017-2018. However, the Central
Government by its letter dated 31.05.2017 granted renewal of permission to
admit 2nd Batch of students for the academic year 2017-2018.
4. In Writ Petition No.432 of 2017 (N.C. Medical College and Hospital
Principal v. Union of India Secretary and Another), a list of 24 Colleges
who despite negative recommendation on part of MCI were accorded
renewal of permission by the Central Government was extracted by this
Court in its order dated 09.10.2017 and all those Institutions including the
Respondent Institute were added as respondents. This Court further directed
MCI to conduct surprise inspection in respect of all the Colleges. It appears
that the Assessors appointed by MCI conducted physical assessment and
3 verification on 31st October, 2017 and 1st November, 2017. The assessment
report was placed before the Executive Committee of MCI in its Meeting
held on 22.11.2017 where the Executive Committee observed various
deficiencies of Infrastructure, Clinical Material and other physical facilities.
The Executive Committee therefore decided to recommend to the Central
Government not to grant renewal of permission for the 3rd Batch of students
for the academic year 2018-2019. Thereafter, the Central Government
afforded opportunity of hearing to the Respondent Institute and requested
MCI to review the case of Respondent Institute. Aforesaid Writ Petition
No.432 of 2017 was disposed of by this Court on 17.01.2018 directing MCI
to take appropriate decision in respect of 25 Medical Colleges for the
academic year 2018-2019 by 31.03.2018.
5. In order to verify the claims made by the Respondent Institute
regarding compliance and that the deficiencies had been removed, MCI
conducted compliance verification on 05.03.2018 and the report in respect
thereof was placed in the Meeting of the Executive Committee of MCI held
on 24.03.2018. After discussion and deliberation, the Executive Committee
found that the deficiencies in respect of Infrastructure, Clinical Material and
other physical facilities still persisted and therefore recommended to the
4 Central Government not to grant renewal of permission to the Respondent
Institute for academic session 2018-2019. The Central Government after
due consideration of the recommendations made by MCI, vide its letter
dated 01.05.2018 decided not to grant renewal of permission for admission
for the academic year 2018-2019.
6. The aforesaid decision of the Central Government was challenged by
the Respondent Institute by preferring D.B. Civil Writ Petition No.10103 of
2018 in the High Court of Rajasthan, Bench at Jaipur. It appears that since
the Advocates in Jaipur had gone on strike, the Chairperson of the
Respondent Institute, Under Secretary, Ministry of Health and Family
Welfare, Union of India and Law Officer of MCI who were present, were
heard by the High Court on 29.05.2018. The High Court found that the
inspection conducted by MCI was with predetermined mind not to renew the
permission to the Respondent Institute and was of the prima facie view that
the findings arrived at by MCI were required to be stayed at the interim
stage. The High Court thus while admitting the petition fixed the matter for
final hearing on 09.07.2018 but proceeded to pass following order:-
“6.2 The matter is fixed for final hearing on 09.07.2018.
6.3 In the meantime and till disposal of the petition, the order dated 01.05.2018 as well as dated 28.03.2018 both are stayed and
5 respondent No.1 is directed to allow the petitioner College to admit 150 students in the third batch for the academic year 2018-2019 subject to a rider that if ultimately the petitioner fails in this petition, he will refund all the fees to the students who are admitted pursuant to the order of this court.
6.4 The stay application is accordingly disposed of.
The Central Government will act upon this order”.
7. This appeal questioning the aforesaid interim direction dated
29.05.2018 was listed along with a similar matter where by way of an
interim direction the concerned College was allowed to go ahead with
admissions to 1st MBBS course for the academic session 2018-2019. After
having heard Mr. Maninder Singh, learned Additional Solicitor General of
India in support of the appeal and Mr. Vivek Krishna Tankha, Senior
Advocate for the respondent in the present matter in whose submission there
were no deficiencies at all, this Court on 14.06.2018 had reserved the
matters for judgment and passed following order:-
“Heard learned counsel. In both these matters, the High Courts have permitted the concerned medical colleges to go ahead with admissions. The correctness of those orders passed at an interim stage is under challenge at the instance of the Medical College of India. We have been given to understand by the learned counsel appearing for both the medical colleges that till this date, no admissions have been effected despite the interim orders passed by the High Court in their favour. The statement is taken on record.
We reserve the judgment and till the judgment is pronounced, no admission shall take place in respect of both the
6 institutions to the course of 1st MBBS for the ensuing academic session 2018-2019.
Permission is granted to place on record requisite documents by 16.06.2018.”
8. In the companion matter namely Civil Appeal arising out of Special
Leave Petition (Civil) No.14972 of 2018, we have adverted to certain
decisions of this Court where the propriety and correctness of similar such
interim directions had been questioned before this Court. Relying upon the
decisions in (i) Medical Council of India v. Rajiv Gandhi University of
Health Sciences and others1, (ii) Medical Council of India v. JSS Medical
College2, (iii) Medical Council of India v. Kalinga Institute of Medical
Sciences (KIMS)3, (iv) Dental Council of India v. Dr. Hedgewar Smruti
Rugna Seva Mandal Hingoli and Others4, we have held in the companion
matter that there was no justification for passing interim directions and
permitting the concerned College to go ahead with provisional admissions
for the academic session 2018-2019. We have further held that any
stipulation that the admissions pursuant to such interim directions shall be
subject to the result of the petition would not be a sufficient protection or
insulation and such orders result in tremendous prejudice to the students.
1(2004) 6 SCC 76 2 (2012) 5 SCC 628 3 (2016) 11 SCC 530 4 (2017) 13 SCC 115
7 We have further held that if a case is made out the proper course is to hear
the matter finally rather than passing interim directions as have been passed
in the present matter. Based on same reasoning, we hold that the High Court
was not justified in passing the order under challenge.
9. We, therefore, allow this appeal and set aside the order dated
29.05.2018 passed by the High Court. Since the matter is to come up on
09.07.2018 before the High Court, the entire controversy can be gone into.
We have not dealt with factual controversy in the present matter and the
facts that have been set out in the preceding paragraphs are only by way of
narration of events. We are sure that the pending matter will be considered
purely on merits.
10. With these observations, the present appeal is allowed and the order
under appeal is set aside. No costs.
…………………..……J. (Uday Umesh Lalit)
..………………………J. (Deepak Gupta)
New Delhi, July 4, 2018