BOARD OF GOVERNORS IN SUPERSESSION OF MEDICAL COUNCIL OF INDIA Vs NATIONAL INSTITUTE OF MEDICAL SCIENCES AND RESEARCH
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: C.A. No.-003340-003340 / 2019
Diary number: 7208 / 2019
Advocates: GAURAV SHARMA Vs
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Non-Reportable
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
Civil Appeal No.3340 of 2019 (Arising out of SLP (C) No.5964 of 2019)
BOARD OF GOVERNORS IN SUPERSESSION OF MEDICAL COUNCIL OF INDIA
.... Appellant(s) Versus
NATIONAL INSTITUTE OF MEDICAL SCIENCES AND RESEARCH & ANR.
…. Respondent (s)
J U D G M E N T
L. NAGESWARA RAO, J.
Leave granted.
1. The Appellant has approached this Court aggrieved
by the direction given by the High Court of Rajasthan to
conduct inspection of Respondent No.1-Institute for
enhancement of seats in M.S. (Orthopedics) and M.D.
(Radio Diagnosis). The Appellant was further directed to
submit its report before 28.02.2019 which would be dealt
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with by the Second Respondent-Union of India in
accordance with law.
2. The First Respondent-Medical College was established
in the year 2004. In the year 2011, a letter of permission
was granted to the First Respondent to start M.D. (Radio
Diagnosis) course with an annual intake of one student
from the academic year 2011-2012. The First Respondent
was informed that the permission would be valid till such
time as the first batch of students admitted against the
said course appear for the final examination. The College
was directed to take up the matter for recognition of the
qualifications under Section 11(2) of the Indian Medical
Council Act, 1956 (hereinafter referred to as ‘the Act’) at
the time the students appear for the final year
examination. Permission was also granted in 2011 for
starting M.S. (Orthopedics) course with an annual intake
of two students. The First Respondent applied for
recognition on 18.07.2013. Thereafter, several inspections
were conducted by the Appellant and deficiencies were
pointed out to the First Respondent. Compliance reports
were sent by the College with which the Appellant was not
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satisfied. Ultimately, a decision was taken that Post
Graduate courses in M.S. (Orthopedics) and M.D. (Radio
Diagnosis) cannot be conducted in the First Respondent
Institute as the requirement of the Post Graduate Medical
Education Regulations, 2000 (hereinafter referred to as
‘the Regulations’) in respect of clinical material, human
resources, and infrastructure were not fulfilled. As
students admitted during the academic years 2011-2012,
2012-2013, and 2013-2014 in M.S. (Orthopedics) and M.D.
(Radio Diagnosis) have completed their courses it was
decided by the Appellant that the qualifications awarded
by the First Respondent in favour of such students should
be recognized and included in the First Schedule to the
Act.
3. The Committee also decided on 07.03.2017 that the
Respondent shall be restrained from making any
application for starting the M.S. (Orthopedics) and M.D.
(Radio Diagnosis) courses for a period of five years. On
14.04.2017, the Appellant recommended to the Second
Respondent-Union of India to notify the qualifications of
the students who have completed M.S. (Orthopedics) and
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M.D. (Radio Diagnosis) in the First Respondent-Institute
during the years 2011-2012, 2012-2013 and 2013-2014.
The Post Graduate Medical Education Committee
(hereinafter referred to as ‘the Committee’) decided that
the admissions made by the First Respondent-Institute to
M.S. (Orthopedics) and M.D. (Radio Diagnosis) after 2014
were in violation of Regulations 6(2) and (3) of the
Regulations.
4. The Second Respondent issued a notification on
07.06.2017 including the Post Graduate courses of M.S.
(Orthopedics) and M.D. (Radio Diagnosis) of the First
Respondent-Institute in the First Schedule to the Act. It
was categorically mentioned in the said notification that
students who were admitted for the academic years 2011-
2012, 2012-2013 and 2013-2014 and trained at the First
Respondent-Institute “on or after 2014” shall be entitled
for a recognized medical qualification. In the note to the
said notification, it was stated that the recognition granted
to the Post Graduate courses shall be for a maximum
period of five years after which it shall have to be renewed.
It is relevant to note that the notification dated 07.06.2017
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is not restricted to the First Respondent-Institute but
applied to other colleges as well. The First Respondent had
filed a Writ Petition questioning the proceedings dated
14.04.2017 of the Appellant insofar as it pertained to
refusal to recognize certain courses. A further relief that
was sought in the said Writ Petition filed in the High Court
of Delhi was to set aside the bar imposed on the First
Respondent-Institute from admitting students for future
academic years. However, the First Respondent withdrew
the said Writ Petition with liberty to approach the Court at
a later stage. Later, a corrigendum was issued by the
Second Respondent to the notification dated 07.06.2017
and the words “on or after 2014” were removed. After the
removal of the above portion from the notification, Column
3 pertaining to M.D. (Radio Diagnosis) and M.S.
(Orthopedics) of the First Respondent-Institute reads as
follows:
“Doctor of Medicine (Radio Diagnosis). MD (Radio Diagnosis) (This shall be a recognized medical qualification when granted by NIMS University (Deemed University) in respect of students admitted for the academic session 2011-12, 2012-13 & 2013-14 only and trained at National Institute of Medical Sciences, Jaipur.)
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Master of Surgery (Orthopedics) MS (Orthopedics) (This shall be a recognized medical qualification when granted by NIMS University (Deemed University) in respect of students admitted for the academic session 2011-12, 2012-13 & 2013-14 only and trained at National Institute of Medical Sciences, Jaipur.)”
Further, it was mentioned that the note contained in
the notification dated 07.06.2017 does not apply to the
Courses mentioned in the corrigendum. The First
Respondent filed a Writ Petition in the High Court of Delhi
questioning the corrigendum dated 09.04.2018 and for a
direction to the Appellant to accord recognition to the Post
Graduate courses in M.S. (Orthopedics) and M.D. (Radio
Diagnosis) from the academic year 2014-2015. By an
order dated 03.08.2018, the Delhi High Court issued notice
in the said Writ Petition but refused to grant interim relief.
5. Thereafter, the First Respondent approached the High
Court of Rajasthan by filing a Writ Petition seeking a
direction to the Appellant to conduct an inspection for
enhancement of seats in M.S. (Orthopedics) and M.D.
(Radio Diagnosis) courses for the academic year 2019-
2020. As the Advocates were on strike, the President of
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the Petitioner- Institute (First Respondent) appeared on
21.02.2019 and submitted that the deadline for granting
permission was 28.02.2019 and hence, urgent interim
order was required to be passed in the Writ Petition. By
recording a prima facie finding in favour of the First
Respondent that the recommendation made by the
Appellant baring admissions in the First Respondent-
Institute was not accepted by the Second Respondent-
Union of India and that it was incumbent on the Appellant
to conduct inspection, the High Court directed the
Appellant to conduct an inspection and submit a report to
the Second Respondent before 28.02.2019. The Second
Respondent was directed to take suitable action in
accordance with law for enhancement of the seats in M.S.
(Orthopedics) and M.D. (Radio Diagnosis) courses in the
First Respondent-Institute.
6. We have heard Mr. Vikas Singh, learned Senior
Counsel for the Appellant and Mr. Niraj Kishan Kaul and Mr.
Ranjit Kumar, learned Senior Counsels for the First
Respondent-Institute. Mr. Vikas Singh submitted that the
proceedings dated 14.04.2017 along with the corrigendum
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dated 09.04.2018 would disclose that the First Respondent
was restrained from making admissions to M.S.
(Orthopedics) and M.D. (Radio Diagnosis) courses for a
period of five years. According to him, the ambiguity in
the notification dated 07.06.2017 was clarified by the
corrigendum dated 09.04.2018. The corrigendum
recognized the courses in respect of students admitted in
the First Respondent-Institute for the academic years
2011-2012, 2012-2013 and 2013-2014 only. He further
submitted that any ambiguity in the interpretation of the
note attached to the notification dated 07.06.2017 was
also cleared by the non-applicability of the note to the
aforementioned courses. He submitted that the First
Respondent had indulged in forum shopping by
approaching the Rajasthan High Court as the earlier Writ
Petitions were filed by the First Respondent in the Delhi
High Court. He submitted that the High Court was not
right in holding that the recommendations made by the
Appellant were not accepted by the Second Respondent.
He stated that the decision taken by the Committee
constituted under Section 20 of the Act had become final
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as it was accepted by the Appellant Council. He further
urged that there would be no surprise element in the
inspection which was directed to be conducted by the High
Court within a period of one week.
7. It was submitted by the learned Senior Counsel
appearing for the First Respondent that there is no
complaint of lack of infrastructure and other facilities in
respect of the College which has been running Under
Graduate courses from the year 2004. Permission was
granted to start Post Graduate courses and seats were
enhanced for M.S. (Ophthalmology) and M.D. (General
Medicine). It was submitted that from 2014 onwards, the
First Respondent-Institute was being harassed by the
Appellant by not accepting the compliance reports
submitted by the First Respondent regarding the
deficiencies pointed out. Mr. Kaul submitted that
admissions made to the PG courses after the year 2014
were being regularly intimated to the Appellant. He
submitted that the recommendation made by the
Appellant Council to restrain the First Respondent from
making admissions for five years by the proceedings dated
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14.04.2017 was not accepted by the Second Respondent.
The notification dated 07.06.2017 dealt with recognition of
the qualifications in respect of the students who were
admitted for the academic years 2011-2012, 2012-2013
and 2013-2014 and trained in the First Respondent-
Institute “on or after 2014”. He submitted that the words
“on or after 2014” are significant and such of those
students who were trained after the year 2014 were also
entitled for a recognized medical qualification. He relied
upon a note to the notification dated 07.06.2017 to argue
that the recognition granted to the Post Graduate courses
shall be for a maximum period of five years after which it
shall have to be renewed. In response to the allegation of
forum shopping, he submitted that the First Respondent is
situated in Jaipur and there was no bar on filing a Writ
Petition in the Rajasthan High Court. Mr. Kaul urged that
the First Respondent cannot be accused of forum shopping
for approaching Rajasthan High Court merely because the
earlier two Writ Petitions were filed at the Delhi High Court.
8. Mr. Ranjit Kumar submitted that there is no shortage
of the requisite facilities and the First Respondent-Institute
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fulfils the minimum requirements which is evident from the
fact that the Appellant conducted inspections for the other
P.G. courses. He stated that the application filed for
enhancement of seats on 06.04.2018 has not been
considered by the Appellant and having no other
alternative, the First Respondent approached the High
Court as the last date for grant of permission was
28.02.2019. The learned Senior Counsel urged that the
interim order passed by the High Court does not warrant
interference.
9. The interim order passed by the High Court on
21.02.2019 is on the basis that the recommendation made
on 14.04.2017 by the Appellant to bar admissions for five
years to M.S. (Orthopedics) and M.D. (Radio Diagnosis)
courses has not been accepted by the Second Respondent.
Consequently, the High Court was of the opinion that the
Appellant was obliged to conduct an inspection. The High
Court failed to examine the notification dated 07.06.2017
and the corrigendum dated 09.04.2018 before passing the
impugned order. No notice was issued to the Appellant
before the interim order was passed by the High Court.
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The direction to conduct an inspection within a period of
one week ought not to have been passed by the High
Court as the surprise element of the inspection would not
be there. In Manohar Lal Sharma v. Medical Council of
India1, this Court observed: “Surprise inspection naturally
contemplates no notice, if the notice is given in advance, it
would not be a surprise inspection and will give room for
the College to hoodwink the assessors by springing a
surprise, by making perfect what was imperfect.” The
Three Judge Bench in Royal Medical Trust v. Union of
India2 while laying down guidelines regarding medical
college admissions emphasized that there must be a
surprise element in the inspection conducted by the MCI.
10. Having challenged the corrigendum dated 09.04.2018
before the Delhi High Court, any further direction in
connection with the enhancement of seats to the PG
courses should have been sought by the First Respondent
only in the Delhi High Court. We are refraining ourselves
from entering into the merits of the matter pertaining to
the interpretation of the proceedings dated 14.04.2017,
1 (2013) 10 SCC 60, Para 23 2 (2015) 10 SCC 19, Para 31 (B)
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the notification dated 07.06.2017, and the corrigendum
dated 09.04.2018 as it is the subject matter of a Writ
Petition pending in the Delhi High Court. The High Court
ought to have given an opportunity of hearing to the
Appellant before passing the impugned order. Prima facie
satisfaction of the High Court in favour of the First
Respondent is without appreciation of the entire material
pertaining to the dispute. Moreover, no useful purpose will
be served by an inspection before the adjudication of the
dispute relating to the bar imposed on the First
Respondent from making admissions to the M.S.
(Orthopedics) and M.D. (Radio Diagnosis) courses. In any
event, the inspection which was directed to be conducted
within a period of one week will not show the correct
picture pertaining to the infrastructure and other facilities.
11. For the aforementioned reasons, the interim direction
of the High Court to conduct inspection of the First
Respondent-Institute is set aside. Accordingly, the appeal
is allowed.
..…................................J. [L. NAGESWARA RAO]
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..…................................J. [M.R. SHAH]
New Delhi, April 01, 2019
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