THE SECRETARY GOVERNMENT OF INDIA MINISTRY OF HEALTH AND FAMILY WELFARE DEPARTMENT OF AYUSH Vs A.T.S.V.S. SIDDHA MEDICAL COLLEGE AND HOSPITAL, REP. BY ITS PRINCIPAL
Bench: HON'BLE MR. JUSTICE L. NAGESWARA RAO, HON'BLE MR. JUSTICE M.R. SHAH
Judgment by: HON'BLE MR. JUSTICE L. NAGESWARA RAO
Case number: MA-002867-002868 / 2018
Diary number: 38691 / 2018
Advocates: KSN & CO. Vs
Non -Reportable
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
M.A. Nos. 2867-2868 of 2018 IN
Civil Appeal No(s). 10023-10024 of 2018
THE SECRETARY, GOVERNMENT OF INDIA, MINISTRY OF HEALTH & FAMILY WELFARE, DEPARTMENT OF AYUSH.
.... Appellant
Versus
A.T.S.V.S. SIDDHA MEDICAL COLLEGE & HOSPITAL AND ANR.
….Respondents
J U D G M E N T
L. NAGESWARA RAO, J.
1. The above Civil Appeals were filed by the Government
of India, represented by the Secretary, Ministry of Health
and Family Welfare, Department of AYUSH against the
judgment of the High Court of Madras in Writ Appeal
No.1175 of 2016 and Writ Petition No.2260 of 2017 dated
27.04.2017. By the said judgment, the High Court of
Madras directed the Appellant to approve the admission of
the students over and above the approved intake of 40
seats for the academic year 2015-2016. There was a 1 | P a g e
further direction to the Respondents to announce the
results of the examinations of all the students including
those who have been admitted over and above the
approved intake. 2. After hearing both sides, this Court directed the
results of the students who were admitted to the course of
Bachelor of Siddha Medicine and Surgery (hereinafter
referred to as ‘BSMS Course’) for the year 2015-2016 and
2016-2017 be declared, subject to the result of an
inspection to be conducted in order to evaluate the
existence of requisite infrastructure and facility in the
Hospital and College. 3. M.A. Nos. 2867-2868 of 2018 were filed by the
Respondent-College for a direction to the Central Council of
Indian Medicine (hereinafter referred to as ‘CCIM’) to
conduct the inspection. A further direction was sought to
the fourth Respondent University to publish the results of
the second year BSMS examinations of 18 students
belonging to the 2015-2016 batch and the first year BSMS
examinations of 39 students belonging to the 2016-2017
batch, subject to the final outcome of the inspection to be
conducted by the CCIM. The first Respondent-College also
sought a direction to the University to conduct special
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examinations for 18 students for the 2015-2016 batch for
the third year BSMS course and 39 students of the 2016-
2017 batch for the second year BSMS course. 4. An inspection was conducted by CCIM on 2nd and 3rd
November, 2018. The inspection reports were forwarded
to the Central Government under Section 13 (4) of the
Indian Medicine Central Council Act, 1970. After
considering the inspection report, the Appellant decided
that the first Respondent-College was not entitled for
issuance of permission for the academic year 2015-2016
and 2016-2017. Permission was not granted on the ground
that assessment of the availability of infrastructure and
other requirements for the years 2015-2016 and 2016-
2017 could not be made by the CCIM on the basis of the
inspection conducted on 2nd and 3rd November, 2018. 5. A perusal of the material on record would make it
clear that the first Respondent-College was granted
permission to admit only 40 students and not 60 seats, as
requested. Pursuant to an interim order passed by the
High Court, the College admitted 58 students which means
that 18 students were admitted in excess of the sanctioned
intake. For the year 2016-2017 no permission was granted
to the first Respondent-College to make any admission
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since, according to the Union of India, the College did not
permit an inspection to be conducted. However, the first
Respondent College made admissions to 39 seats on the
basis of an interim order passed by the High Court. The
dispute pertains to the future of those students who were
admitted without any permission by the Appellant. There
is no ambiguity in the order dated 27th September, 2018
passed by this Court in the above Civil Appeals; the
students who were admitted in excess of the sanctioned
intake were to be permitted to take examinations and the
results to be announced on the basis of the inspection to
be conducted by the competent authority i.e. CCIM. 6. The refusal by the Union of India to grant permission
approving the admission of 18 students for 2015-2016 and
39 students for 2016-2017 who were admitted in excess of
the sanctioned strength, is contrary to the direction issued
by this Court in Civil Appeals No.10023-10024 of 2018.
The inspection that was to be conducted pursuant to the
order of this Court was for assessing the existing
infrastructure and other facilities. The report of the CCIM
which indicated that assessment for the year 2015-2016
and 2016-2017 cannot be made on the basis of the
inspection conducted in November, 2018, is in violation of 4 | P a g e
the direction issued by this Court. The continuance of the
students who were admitted beyond the sanctioned
strength was made contingent on said inspection. The
judgment of the High Court in favour of such students was
upheld subject to the outcome of the inspection that was
directed. To say that assessment of the facilities in 2015-
16 and 2016-17 cannot be done by inspection in 2018 and
refuse permission is in blatant violation of the order of this
Court dated 27th September, 2018. 7. We were taken through the inspection report by Mr.
Jayant Bhushan, learned Senior Counsel appearing for the
first Respondent-College to show that the College has all
the facilities that are required in accordance with the
Regulations. The learned Additional Solicitor General
appearing for the Appellant disputed the said submission
to state that certain deficiencies still exist. 8. A perusal of the inspection report shows that there
are no serious deficiencies. The refusal by the Union of
India to truthfully carry out the orders passed by this Court
in the Civil Appeal Nos.10023-10024 of 2018 prompts us to
direct the approval of admissions of the 18 students in
excess of the sanctioned intake of 40 seats for the year
2015-2016 and the 39 students for the year 2016-2017.
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The said students shall be permitted to take the
examinations and the results may be announced. We do
not approve the conduct of the first Respondent-College in
making admissions without the requisite permission and
not permitting inspection. The Appellant is at liberty to
take suitable action in case the first Respondent does not
fulfill the requirements as per the Regulations. This order
shall not be treated as a precedent as it is passed in the
peculiar facts of the case. 9. M.A. Nos. 2867-2868 of 2018 in Civil Appeal No(s).
10023-10024 of 2018 are disposed of.
..................................J. [L. NAGESWARA RAO]
..................................J. [SANJAY KISHAN KAUL]
New Delhi, February 08, 2019.
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