SUBHARTI MEDICAL COLLEGE Vs UNION OF INDIA
Bench: HON'BLE THE CHIEF JUSTICE, HON'BLE MR. JUSTICE A.M. KHANWILKAR, HON'BLE DR. JUSTICE D.Y. CHANDRACHUD
Judgment by: HON'BLE THE CHIEF JUSTICE
Case number: W.P.(C) No.-000426 / 2017
Diary number: 17791 / 2017
Advocates: VIVEK SINGH Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (CIVIL) NO. 426 OF 2017
Subharti Medical College ….Petitioner
Versus
Union of India and Ors. ....Respondents
J U D G M E N T
A.M. KHANWILKAR, J.
1. The petitioner college made an application for grant of
recognition in respect of MBBS seats (100-150) to the Ministry of
Health and Family Welfare, Government of India. That
application was forwarded to the Medical Council of India (for
short “MCI”) for assessment of requisite physical and other
teaching facilities for enhancing the intake capacity from 100 to
150 MBBS seats. Pursuant thereto, the MCI deputed its
Inspection Team who, in turn, submitted an assessment report
dated 27th March, 2017. The report has noted deficiencies inter
alia regarding the bed occupancy which was stated to be only
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55.27% at 10.00 A.M. on the date of assessment. The said report
noted as follows:
“1. Medical college & hospital are part of University campus alongwith other Institutions of the University. No clear-cut boundary of the medical college campus is shown in the compliance. 2. Shortage of Residents is 5.81% as detailed in the report. 3. Bed occupancy is 55.27% at 10 a.m. on day of assessment. 4. There was NIL Normal Delivery & 1 Caesarean Section on day of assessment. 5. Data of clinical material & Casualty attendance provided by Institute appear to be inflated. 6. Casualty: There was NIL patient in Triage area at 10:30 a.m. on day of assessment. 7. In Tb & Chest ward # 11, Nursing Station is blank without any medicines or papers. Deficiency remains the same. 8. Wards: All the corners of the ward are not completely visible from Nursing Stations due to pillars. Sterilized treatment trays are not available in all the wards.”
2. On that basis a negative recommendation was submitted by
the MCI to the Central Government. That report was placed
before the Hearing Committee. The petitioner college was
afforded personal hearing before the Hearing Committee on 22nd
May, 2017. The Hearing Committee observed that there was no
deficiency with regard to the clinical material, faculty or residents
as the same was within the permissible limits. However, the
Hearing Committee did not comment on the factum of bed
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occupancy noticed in the assessment report, as can be discerned
from the extracted chart available in the impugned decision
dated 29th August, 2016. The said chart reads thus:
Srl. No.
Deficiencies reported by MCI
Observations of hearing committee
I. Medical college & hospital are part of University campus alongwith other Institutions of the University. No clear-cut boundary of the medical college campus is shown in the compliance.
The Medical College exists in the University campus and has been recognized as such by MCI.
The Shortage of residents is only marginal at 5.81% with the submission rendered by the college it seems to be brought under the permissible limit.
II. Shortage of Residents is 5.81% as detailed in the report.
III Bed Occupancy is 55.27% at 10 a.m. on day of assessment.
I There was NIL Normal Delivery & 1 Caesarean Section on day of assessment.
Adequency of clinical material may have to be verified. In view of the Committee, apparently there is no deficiency of faculty and residents, however the same cannot be said of clinical material. In the given facts, debarring the college for 2 year seem too strict.
II Data of clinical material & Casualty attendance provided by Institute appear to be inflated.
III Casualty: There was NIL patient in Triage area at 10:30 a.m. on day of assessment.
IV In Tb & Chest ward # 11, Nursing Station is blank without any medicines or papers. Deficiency remains the same.
V Wards: All the corners of the ward are not completely visible from Nursing Stations due to pillars. Sterilized treatment trays are not available in all the wards.
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3. Presumably, because of the deficiencies amongst other
regarding bed occupancy, the Competent Authority of the Central
Government passed an order on 31st May, 2017, debarring the
petitioner college from admitting students for two academic years
2017-18 & 2018-19 and authorising the MCI to encash the bank
guarantee of Rs.2 crore offered by the petitioner. Since the order
passed by the Competent Authority on 31st May, 2017 was bereft
of reasons, this Court vide order dated 1st August, 2017 directed
the Competent Authority of the Central Government to give fresh
opportunity to the petitioner college and then pass a reasoned
order. Pursuant thereto, the Competent Authority of the Central
Government has passed a fresh order on 29th August, 2017,
which, however, is founded on the recommendation made by the
Hearing Committee. It appears that the Central Government had
placed the matter before the Hearing Committee in which a
member of the newly constituted Oversight Committee (for short,
“OC”), constituted by this Court was present. The Hearing
Committee could not arrive at any conclusive opinion concerning
the bed occupancy deficiency, for it was of the view that physical
verification was essential in that regard. Despite such
inconclusive findings submitted by the Hearing Committee, the
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Competent Authority mechanically proceeded to pass the
impugned order dated 29th August, 2017. It may be apposite to
reproduce the said order:
“13. Whereas in compliance with the above direction of Hon’ble Supreme Court dated 1.8.2017, the Ministry granted hearing to the college on 22.8.2017. A Member of the newly constituted Oversight Committee also attended the Hearing Committee Meeting. The Hearing Committee submitted its second and final report after reviewing all facets of the case on 29.08.2017 to the Ministry with the following conclusion:-
‘The Hearing Committee is of the view that the bed occupancy as claimed by the college cannot be validated by this Committee and requires physical verification.’
A copy of the Hearing Committee report containing their observations is enclosed.
14. Now, considering the findings of the Hearing Committee, the Ministry reiterates its earlier decision dated 31.5.2017 to debar the Subharti Medical College, Meerut from admitting students against increased intake i.e. from 100-150 for two academic years i.e. 2017-18 & 2018-19 and authorize the MCI to encash the Bank Guarantee of Rs. 2.00 Crore.”
4. We have heard Mr. Mukul Rohatgi, learned senior
counsel appearing for the petitioner college, Mr. Vikas Singh,
learned senior counsel appearing for MCI and Mr. Maninder
Singh, learned Additional Solicitor General appearing for
Union of India. The learned senior counsel for the petitioner
has made diverse submissions, including that there is
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serious doubt about the manner in which the matter
proceeded before the Hearing Committee. In that, the
Hearing Committee had already concluded the hearing on
22nd August, 2017 but submitted its second and final report
after reviewing all facts of the case on 29th August, 2017.
This contention has been justly refuted by the learned
counsel for the respondents by pointing out that the hearing
was concluded on 22nd August, 2017. On that date there was
no OC in place. Soon thereafter, the OC was re-constituted
by this Court and for that reason, the Competent Authority
thought it appropriate to submit the second and final report
after reviewing all facets of the case on 29th August, 2017, to
which a member of the newly constituted OC was party.
5. The learned counsel for the petitioner college also
invited our attention to the relevant record, in particular, the
averments in paragraph 18 of the I.A., to buttress his
contention that bed occupancy in the petitioner college has
never been in doubt. The occupancy position noted in
assessment report of March, 2017 was, therefore, unreliable.
This argument though attractive at the first blush does not
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take the matter any further, inasmuch as on the earlier
occasion also, the Hearing Committee did not note any
finding or observation regarding the bed occupancy
deficiency one way or the other. That deficiency being
beyond permissible limit, it will not be safe to accede to the
request of the petitioner to grant any relief or justify issue of
directions to the respondents to allow the petitioner to
increase the intake capacity of the college for academic
session 2017-18 without proper verification.
6. In another case decided today i.e. Melmaruvathur
Adhiparasakthi Institute of Medical Sciences and Research
Vs. Union of India and Anr.1, we have come across a similar
situation where the Hearing Committee did not give a conclusive
opinion/finding regarding the deficiency pertaining to bed
occupancy noticed in the assessment report dated 21st March,
2017. For the same reasons, we may observe that even though
the impugned order cannot stand the test of judicial scrutiny,
however, the appropriate course would be to direct the
respondents, in particular the MCI, to send its Inspecting Team
to the petitioner college within a period of three months and
1 W.P.(C) No.680 of 2017
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inform the petitioner college about the deficiencies if any, with
option to remove the same within the time limit as may be
specified in that regard. The petitioner college shall then report
its compliance and communicate the removal of deficiencies to
MCI, whereafter it will be open to the MCI to verify the position
and then prepare its report to be placed before the Competent
Authority for being processed further in accordance with law.
Final decision be taken by the Competent Authority within one
month from receipt of the report from MCI. In the event the final
decision is adverse to the petitioner, it will be open to them to
take recourse to further remedies as may be available in law.
7. We make it clear that the inspection to be done will be for
considering the proposal for enhancement of intake capacity
from 100 MBBS seats to 150 seats and if approved, the same be
given effect to in academic session 2018-19. In other words, the
proposal/application submitted by the petitioner for the
academic session 2017-18 be treated as if having been made for
academic session 2018-19. The bank guarantee furnished by the
petitioner shall not be encashed but the same shall be kept alive
until further orders to be passed by the Competent Authority of
the Central Government in that behalf.
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8. Writ petition is disposed of in the aforementioned terms. No
order as to costs.
……………………………….CJI. (Dipak Misra)
………………………………….J. (A.M. Khanwilkar)
.………………………………...J. (Dr. D.Y. Chandrachud)
New Delhi, Dated: September 8, 2017.