SREE BALAJI MEDICAL COLLEGE AND HOSPITAL Vs UNION OF INDIA
Bench: ANIL R. DAVE,KURIAN JOSEPH
Case number: W.P.(C) No.-000306-000306 / 2015
Diary number: 16961 / 2015
Advocates: BALAJI SRINIVASAN Vs
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IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 306 OF 2015
Sree Balaji Medical College and Hospital and another … Petitioner (s)
Versus
Union of India and another … Respondent (s)
J U D G M E N T
KURIAN, J.:
1. The Indian Medical Council Act, 1956 (hereinafter
referred to as “the Act” specifically provides for recognition of
medical qualification granted by universities or medical
institutions either in India or abroad. Once a medical
qualification granted by a medical institution in India is
recognized by the Central Government, whether recognition is
also required for the admission capacity which is increased
from time to time or whether permission of the Central
Government alone is required for such an increase in the
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admission capacity in the recognized course, is the question of
law arising for consideration in this case.
2. Recognition of medical qualification granted by
universities or medical institutions in India is dealt with under
Section 11 of the Act. The provision reads as follows:
“11. Recognition of medical qualifications granted by Universities of medical institutions of India.- (1) The medical qualifications granted by any University or medical institution in India which are included in the First Schedule shall be recognized medical qualifications for the purposes of this Act.
(2) Any University or medical institution in India which grants a medical qualification not included in the First Schedule may apply to the Central Government to have such qualification recognized, and the Central Government, after consulting the Council, may, by notification in the Official Gazette, amend the First Schedule so as to include such qualification therein, and any such notification may also direct that an entry shall be made in the last column of the First Schedule against such medical qualification declaring that it shall be a recognised medical qualification only when granted after a specified date.”
3. Section 10A of the Act deals with the permission for
establishment of new medical college, new course of study and
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admission capacity. To the extent relevant, Section 10A(1) of
the Act reads as follows:
“10A. PERMISSION FOR ESTABLISHMENT OF NEW MEDICAL COLLEGE, NEW COURSE OF STUDY ETC.
1. Notwithstanding anything contained in this Act or any other law for the time being in force:-
1. no person shall establish a medical college; ( or )
2. no medical college shall-
(i). open a new or higher course of study or training (including a postgraduate course of study or training) which would enable a student of such course or training to qualify himself for the award of any recognised medical qualification; or
(ii). increase its admission capacity in any course of study or training (including a postgraduate course of study or training),
except with the previous permission of the Central Government obtained in accordance with the provisions of this section.
Explanation 1 - For the purposes of this section, "person" includes any University or a trust but does not include the Central Government.
Explanation 2 - For the purposes of this section "admission capacity" in relation to any course of study or training (including postgraduate course of study or training) in a medical college, means the maximum number of students that may
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be fixed by the Council from time to time for being admitted to such course or training.”
4. Section 10B of the Act deals with the non-recognition of
the medical qualifications in certain cases. The provision reads
as follows:
“10B. Non-recognition of medical qualifications in certain cases.- (1) Where any medical college is established except with the previous permission of the Central Government in accordance with the provisions of section 10A, no medical qualification granted to any student of such medical college shall a recognised medical qualification for the purposes of this Act.
(2) Where any medical college opens a new or higher course of study or training (including a postgraduate course of study or training) except with the previous permission of the Central Government in accordance with the provisions of section 10A, no medical qualification granted to any student of such medical college on the basis of such study or training shall be a recognised medical qualification for the purposes of this Act.
(3) Where any medical college increases its admission capacity in any course of study or training except with the previous permission of the Central Government in accordance with the provisions of section 10A, no medical qualification granted to any student of such medical college on the basis of the increase in its admission capacity shall be a recognised medical qualification for the purposes of this Act.
Explanation - For the purposes of this section, the criteria for identifying a student who has been
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granted a medical qualification on the basis of such increase in the admission capacity shall be such as may be prescribed.”
(Emphasis supplied)
5. It is clear from the scheme of the Act, as per the
relevant provisions extracted above, that recognition and
permission are two different concepts. Recognition is of a
medical qualification, ordinarily known as a course conducted
by an institution which is also to be recognized.
6. Section 11(2) of the Act provides that the medical
qualifications and the institutions thus recognized are to be
notified in the First Schedule. The First Schedule is titled as
“RECOGNITION OF MEDICAL QUALIFICATIONS GRANTED BY THE
UNIVERSITIES OR MEDICAL INSTITUTIONS IN INDIA”.
7. Section 10A of the Act deals with permission for
establishment of a new medical college and a new course of
study. No person shall establish a medical college and no
medical college shall open a new or higher course of study or
training for the award of any recognized medical qualification
and no person shall increase the admission capacity in any
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course of study or training, except with the prior permission of
the Central Government obtained in accordance with the
scheme provided in the Section. Admission capacity, as per
Explanation 2 to Section 10A, in relation to any course of study
or training in a medical college means the maximum number of
students that may be fixed by the Medical Council from time to
time for being admitted to such course or training.
8. In short, permission of the Central Government is
required - (1) to establish a medical college, (2) to open a new
course of study or training other than the recognized course
and (3) to increase the admission capacity in any course of
study or training. However, recognition of the Central
Government is also required for the medical college and the
course of study for the purpose of the medical qualification.
Once a medical college is recognized under Section 11 of the
Act along with medical qualification, thereafter, for increase in
the admission capacity in any course of study or training that is
recognized under Section 11 of the Act, only permission from
Central Government as per the scheme under Section 10A of
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the Act is required. But there are three Exceptions to this.
Those Exceptions are provided under Section 10B:
(i) The medical qualification granted to any student
of a medical college established without permission of the
Central Government;
(ii) Medical qualification granted to any student in any
recognized medical college where the new or higher course of
study or training is conducted without the previous permission
of the Central Government;
(iii) Where a medical college increased its admission
capacity in any recognized course of study or training without
the previous permission of the Central Government, and in
such a case, the medical qualification granted to those
students of such recognized medical colleges on the basis of
the increased admission capacity, which is unauthorized, shall
not be a recognized medical qualification for the purpose of the
Act.
9. As a matter of fact, Exceptions (i) and (ii) under Section
10B of the Act, in any way, are redundant since any course or
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training conducted in any medical college, if not included in the
First Schedule as per Section 11 of the Act, will not be a
recognized medical qualification. However, the third Exception
is in respect of a student (s) admitted in excess of the
admission capacity provided under Section 10A of the Act by
the Central Government.
10. It is vehemently contended on behalf of the Medical
Council of India and the Central Government that the admission
capacity also requires recognition in addition to the permission
by the Central Government. The position canvassed is that
once a course is sanctioned (If it is M.B.B.S. 5-years course; if it
is a P.G. course - may be 2 or 3-years course), the recognition is
granted only when the course is completed.
11. Under the scheme of the Act, permission is for the
admission capacity and recognition is for the course and the
institution. Once a course and an institution is notified in the
First Schedule as per Section 11 of the Act as a recognized
course and a recognized institution, the admission capacity or
its increase in any recognized course needs only the permission
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of the Central Government as per the scheme under Section
10A of the Act.
12. Having analysed the legal position, we shall now deal
with the factual matrix of the present case. The petitioner
medical college was granted permission to establish a new
medical college and it was recognized by Notification dated
17.02.2009. For the purposes of easy reference, we shall
extract the relevant portion of the Notification published in the
Gazette of India dated 17.02.2009, which reads as under:
“NOTIFICATION
S.O. In exercise of the powers conferred by sub-section (2) of the section 11 of the Indian Medical Council Act, 1956 (102 of 1956), the Central Government, after consulting the Medical Council of India, hereby makes the following further amendments in the First Schedule to the said Act, namely:-
In the said First Schedule after “Bharathidasan University” and entries thereto “Bharath University, Chennai, Tamil Nadu” shall be added and against “Bharath University, Chennai, Tamil Nadu” under the heading ‘Recognised Medical Qualificatoin’ [hereinafter referred to as column (2)], and under the heading ‘abbreviation for Registration’ [hereinafter referred to as column (3), the following shall be inserted, namely:-
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(2) (3) ----------------------------------------------------------------------- -
Bachelor of Medicine and M.B.B.S. Bachelor of Surgery
(This shall be a recognized medical qualification when granted by Bharath University, Chennai, Tamil Nadu after February 2008 in respect of students trained at Sree Balaji Medical College & Hospital, Chennai, Tamil Nadu.)”
13. As per Order dated 15.07.2013, the petitioner was
given permission to increase the seats for M.B.B.S. from 100 to
150 for the Academic Session 2013-2015 and that is not in
dispute also (Annexure-A4 in I.A.-2 of 2015).
14. The petitioner-medical college submitted an application
dated 25.09.2013 for permission to increase the admission
capacity from 150 to 250 for the Academic Session 2014-2015.
In that regard, they have also filed a writ petition before the
Madras High Court leading to Judgment dated 29.04.2014
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(Annexure-P1). The Central Government was directed to
consider the application of the petitioner and pass orders on
merits on or before 31.05.2014. The writ appeal filed by the
Medical Council of India was dismissed by Judgment dated
09.06.2014 in Writ Appeal No. 728 of 2014. The Medical Council
of India approached this Court leading to Order dated
18.07.2014 in Civil Appeal No. 6564 of 2014. The operative
portion of the Order reads as follows:
“… Heard the learned counsel appearing for the parties.
Looking at the facts of the case, in our opinion it would be just and proper to treat the application filed by the applicant to the Medical Council of India for getting additional seats for the academic year 2015-2016 instead of 2014-15.
The Medical Council of India is directed to complete the inspection of the applicant-College before 31st October, 2014. …”
15. The Medical Council of India filed I.A. No. 3 of 2014 for
modification of order dated 18.07.2014 contending that only if
the intake of 150 (increased strength of 50) is recognized by
the Central Government, the request for further increase can be
considered. On 17.10.2014, this Court directed the Medical
Council of India to complete the inspection in respect of the
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application for the intake of 250 students by 15.11.2014.
Accordingly, the inspection was conducted and the report is
produced as Annexure-P8. It is fairly admitted by the Medical
Council of India and the Central Government that the
petitioner-medical college satisfies all the requirements for
increase of admission capacity from 150 to 250, as per the
report, I. A. No. 3 of 2014 for modification of the Order dated
18.07.2014 in Civil Appeal was disposed of on 17.11.2014. The
operative portion of the order reads as follows:
“… In pursuance of the query raised by us, it has been submitted by Mr. P.S. Patwalia, learned Additional Solicitor General, appearing on behalf of appellant, that as directed by this Court, inspection has already been completed before 15th November, 2014.
The Authorities shall take appropriate decision on the basis of the report of inspection and other relevant facts. No other direction is given to the Authorities.
Interlocutory Application No. 3 for clarification/ modification of Court’s order is disposed of accordingly.”
16. Despite all these developments, surprisingly, if not
shockingly, the Medical Council of India, it its Meeting held on
20.11.2014, decided that “… since Sree Balaji Medical College
and Hospital, Chennai is not recognized for 150 admissions, it is
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not eligible for further increase from 150 to 250 as per the
earlier decision dated 14.03.2014”(Annexure-A9 of I.A.2 of
2015).
17. The decision dated 14.03.2014 is one taken by the
Committee not to increase the strength in any medical college
unless the existing strength is recognized by the Central
Government (Annexure-A8 of I.A.-2 of 2015). As we have
discussed herein above, the Act does not provide for
recognition of the admission capacity in a recognized medical
college for a recognized course. The regulations, “The Opening
of a New or Higher Course of Study or Training (including
Post-graduate Course of Study or Training) and Increase of
Admission Capacity in any Course or Study or Training
(including a Post-graduate Course of Study or Training)
Regulations, 2000”, also does not contemplate such a
requirement. Therefore, there is no legal basis for the decision
dated 14.03.2014 and it is only to be ignored.
18. It is also seen from the pleadings that in case of two
medical colleges (1) S.P. Medical College, Bikaner, Rajasthan
and (2) Maulana Azad Medical College, New Delhi, permission
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was granted for increasing admission capacity without
recognition of the existing capacity, as increased from time to
time.
19. In the above circumstances, we do not find any
justification whatsoever in denying relief to the petitioner.
Learned Counsel appearing for the Medical Council of India
raised an objection regarding maintainability of the petition
placing reliance on the recent Judgment of this Court in Writ
Petition (Civil) No. 441 of 2015 and connected cases decided on
23.07.2015. Our attention was invited to Paragraph-27 of the
Judgment, which reads as follows:
“27. Under Article 32 of the Constitution, this Court is not supposed to go into finding of facts recorded by the authorities and to come to a different conclusion. Moreover, having regard to the law settled by Constitution Bench of this Court in number of decisions, in our considered opinion, the rights so claimed by the petitioners are not fundamental rights; hence the same cannot be agitated directly before this Court under Article 32 of the Constitution.”
20. We do not find any substance in the objection. In the
background of the facts narrated by us, only this Court could
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have entertained the grievance of the petitioner. Moreover,
there are no disputed facts at all in the present case. All the
material facts stated in the writ petition are admitted. The
dispute is only on question of law. The present petition is only in
continuation of the earlier proceedings before this Court.
21. In the above circumstances, the Writ Petition is allowed.
The impugned orders are quashed. The respondents are
directed to process and consider afresh the application for the
increase of seats from 150 to 250 for the M.B.B.S. course for
the Academic Session 2015-2016 and pass orders thereon
positively within a period of two weeks from today.
22. There shall be no order as to costs.
..…….…..…………J.
(ANIL R. DAVE)
..……………………J. (KURIAN JOSEPH)
New Delhi; August 6, 2015.
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