DR ASHOK SINHA Vs THE STATE OF TRIPURA
Bench: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD, HON'BLE MS. JUSTICE INDIRA BANERJEE
Judgment by: HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Case number: C.A. No.-005708-005708 / 2019
Diary number: 17732 / 2017
Advocates: RACHANA JOSHI ISSAR Vs
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Reportable IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
Civil Appeal No 5708 of 2019 (Arising out of SLP(C) No 21662 of 2017)
Dr Ashok Sinha .... Appellant(s)
Versus
The State of Tripura & Ors. ....Respondent(s)
O R D E R
Dr Dhananjaya Y Chandrachud, J
Leave granted.
In an earlier public interest litigation initiated by the appellant, a
Division Bench of the High Court of Tripura, by its judgment dated 30 April
2015, directed the State government to take an administrative decision
within a period of three months with respect to the Tripura Medical College
and Dr. B.R. Ambedkar Memorial Teaching Hospital.1 The High Court
directed the State government to either reconstitute the managing
committee of the Tripura Medical College to ensure that the actual
administrative control lies in the hands of the Society and not the
government, or alternatively, retain control “with all consequences”.
The State, pursuant to the judgment of the High Court, reconstituted
the Society for the Tripura Medical College. The Society has its own
recruitment rules and has formulated a pay structure.
1 “Tripura Medical College”
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A fresh writ petition was filed before the High Court in public interest
by the same petitioner who had moved the earlier proceedings. The
grievance of the petitioner was that despite the earlier directions nothing
had changed. In consequence, he sought to challenge the admission
procedure and the fees charged from the students, contending that these
should be at par with other government medical colleges in the North East.
The writ petition was dismissed by a Division Bench of the High Court on
24 June 2016, which has given rise to the present appeal.
In response to the proceedings, a counter affidavit has been filed on
behalf of the second and the fifth respondents, namely, the Society and the
Principal of the Tripura Medical College. The affidavit records that
pursuant to the directions of the High Court, the constitution of the Society
was recast. Though there are government nominees, it has been stated
that the affairs of the Society are also run by non-governmental nominees
and the representation of the government is to ensure that the finances
which are made available are duly channelized. Moreover, it has been
submitted that:
(i) Societies formed or promoted by the Central or the State government
are not necessarily government undertakings;
(ii) The objective of the State government is to ensure transparent
management of the medical colleges with a view to provide medical
education and medical facilities to the people of Tripura;
(iii) The colleges are run on a self-sustaining model and depend on the
revenue generated from tuition fees and the fees collected against
medical services; and
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(iv) The government has taken a policy decision not to transform the
Tripura Medical College into a State-run medical college. Finances
released by the government from time to time have been treated as
an interest free loan which will be re-paid over a period of fifteen
years.
Initially, the affairs of the Tripura Medical College were being looked
after by an NGO called “Global Educational Net” pursuant to an agreement
dated 7 October 2004. Tripura Medical College secured permission from
the Union Ministry of Health and Family Welfare to admit its first batch of
100 students in 2006-07. While permission was granted for the second
batch, no permission was granted during 2008-09 due to a deficiency in
infrastructure. In April 2009, the NGO which was entrusted with the
running of the Tripura Medical College expressed its inability to do so. In
order to safeguard the interest of the 200 students who were pursuing their
education, the State government constituted a society chaired by the
Principal Secretary in the Health and Family Welfare Department on 22
May 2009.
The first writ petition was instituted in the form of a PIL by the
appellant which resulted in the order of the High Court dated 30 April 2015.
It needs to be emphasized that the High Court did not issue a mandamus
to the State government to run the Tripura Medical College as a
government institution. Such a direction was correctly not issued by the
High Court as it pertains to the realm of policy. Whether the State
government should run the College as a department of the government
depends upon numerous circumstances, including the availability of
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resources and the expertise to run a medical college in the State. In fact,
the High Court observed that if the State government were not to
administer the Tripura Medical College as an adjunct of the State, it should
constitute an independent society. The State government acting pursuant
to those directions has constituted a society with its own Memorandum and
Bye-laws. The Society has formulated recruitment rules and conducts the
affairs of the Tripura Medical College. The Society has its own governing
body. Of the eleven members of the Society, the Secretaries in the
Department of Finance, Health and Family Welfare, Law and the Directors
of Medical Education and Medical Services are officers of the State.
However, the members of the newly constituted Society also include six
other representatives who are not employees of the State.
In our view, it is a matter of policy for the State government to
determine the manner in which it should retain administrative oversight so
as to ensure that its interest in the proper functioning of the Tripura Medical
College is duly observed. Essentially, the appellant raised an issue of
policy and it would not have been appropriate or proper for the High Court
in the exercise of its jurisdiction under Article 226 of the Constitution either
to direct the State government to take over running of the Medical College
as a government college or, for that matter, to hand it over entirely to the
private sector. If the government has chosen a hybrid model in which a
society has been constituted for the purpose of running the Tripura Medical
College while, at the same time, allowing the government some voice
in important policy decisions, this is not an
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arrangement which can be questioned in the exercise of judicial review.
The grievance that has been urged on behalf of the appellant by Mrs
Rachana Joshi Issar, learned counsel, in regard to the fees which are
charged from the students can, if any student were to make a grievance
before the regulatory committee which has been constituted in the State,
be considered by the committee. Bereft of underlying material, it would not
be possible for this Court to arrive at an a priori view on the
reasonableness of the fees which are charged from the students.
For the above reasons, having considered the impugned judgment,
the earlier judgement of the High Court and the grievance of the appellant,
we are of the view that it would not be appropriate for this Court to embark
upon determining the correctness of a policy decision which has been
taken by the State government.
For the above reasons, we find no merit in the appeal which is
dismissed. No costs.
…………...…...….......………………........J. [Dr Dhananjaya Y Chandrachud]
…..…..…....…........……………….…........J. [Indira Banerjee]
New Delhi; July 19, 2019