Citation : 2012 Latest Caselaw 3606 Del
Judgement Date : 30 May, 2012
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of decision: 30th May, 2012
+ LPA No.430/2012
% DR. AFZAL HUSSAIN & ORS. ....Appellants
Through: Mr. Sunil Malhotra with Mr.
Abhishek Puri & Mr. S. Khan, Advs.
Versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. B.V. Niren, Adv. for UOI.
Mr. Nidhesh Gupta, Sr. Adv. with
Mr. Amit Kumar, Mr. Ashish Kumar
& Mr. A. Tripathi, Advs. for R-2.
Mr. Anish Dayal & Mr. Siddharth
Vaid, Advs. for R-3&4.
AND
+ W.P.(C) No.2779/2012
% DR. AFZAL HUSSAIN & ORS. ....Appellants
Through: Mr. Sunil Malhotra with Mr.
Abhishek Puri & Mr. S. Khan, Advs.
Versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. B.V. Niren, Adv. for UOI.
Mr. Nidhesh Gupta, Sr. Adv. with
Mr. Amit Kumar, Mr. Ashish Kumar
& Mr. A. Tripathi, Advs. for R-2.
Mr. Anish Dayal & Mr. Siddharth
Vaid, Advs. for R-3&4.
LPA No.430/2012 & W.P.(C) No.2779/2012 Page 1 of 8
CORAM :-
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
JUDGMENT
RAJIV SAHAI ENDLAW, J.
1. The intra-court appeal was preferred impugning the order dated
14.05.2012 of the learned Single Judge dismissing the application for
interim relief in W.P.(C) No.2779/2012 preferred by the appellants. The
nine appellants are the aspirants for admission to the Post Graduate Medical
Courses in the respondent No.3 Jawahar Lal Nehru Medical College
(JLNMC) affiliated to the respondent No.4 Aligarh Muslim University
(AMU) and had filed the writ petition seeking a mandamus to the Medical
Council of India (which Council has been superseded by the Board of
Governors and hereinafter referred to as MCI) and the Union of India (UOI)
to increase the number of seats in the Post Graduate Courses in the JLNMC
in terms of policy of UOI and amendment brought about to the Post
Graduate Medical Education Regulations, 2000 vide Notification dated
24.07.2009 and for a further direction to the MCI to consider the appellants
against the enhanced seats for the academic year 2012-13. The appellants
had sought the interim relief of provisional admission in JLNMC. The
learned Single Judge though issued notice of the writ petition, declined
interim relief holding that the same could not be granted without examining
the merits of the claim of the appellants and which claim was opposed by
the counsel for the MCI appearing on advance notice before the learned
Single Judge.
2. We heard the counsel for the appellants at length yesterday when the
appeal first came up before us and on the plea of the counsel for the
appellants, supported by the counsel for JLNMC that MCI was not
processing the case of JLNMC for enhancement of seats, had asked the
counsel for MCI to produce the records before us. The counsel for MCI has
produced the records and which disclose that the case of JLNMC was
considered in the meeting of Board of Governors held on 16.01.2012. It
was noted that the request dated 16.12.2009 of JLNMC for enhancement of
Post Graduate seats in various courses could not be considered in view of
the show cause notice issued to JLNMC for deficiencies prevailing in
teaching faculty, clinical material and infrastructure in the college. It is thus
not as if MCI is sleeping over the matter or has not taken any decision. It is
for JLNMC to pursue the matter with the MCI and if aggrieved from the
decision aforesaid of the Board of Governors, to take appropriate remedies
thereagainst.
3. On the statement of the counsel for the appellants that the writ
petition be also taken up for hearing inasmuch as non denial of interim relief
would make it infructuous, we have also requisitioned the writ petition
bearing No.2779/2012 and take the same on board.
4. The counsel for the appellants/petitioners has argued that the UOI
with an intent to ramp up the country‟s skilled medical manpower vide
Notification dated 24.07.2009 amended the Post Graduate Medical
Education Regulations, 2000 by changing the ratio of recognized post-
graduate teachers to the number of students to be admitted from that earlier
existing; that in pursuance thereto, the MCI also vide its letter dated
26.11.2009 directed JLNMC to send the requisite information about the
faculty; that notwithstanding JLNMC in compliance thereof furnishing the
information, the seats for the post graduate medical courses offered by
JLNMC was not increased; that the appellants/petitioners have qualified the
requisite eligibility examinations and though not entitled to admission on
the basis of their position in the merit list, would be so entitled if the seats
are enhanced. It is urged that the academic year of the appellants /
petitioners should not be allowed to be wasted when the increase in seats is
owing to the shift in the policy decision but which is not being given effect
to.
5. Needless to state that the counsel for the MCI opposes. We have
drawn the attention of the counsel for the appellants / petitioners to THE
ESTABLISHMENT OF NEW MEDICAL COLLEGES, OPENING OF
HIGHER COURSES OF STUDY AND INCREASE OF ADMISSION
CAPACITY IN MEDICAL COLLEGES REGULATIONS, 1993 and
particularly to the Chapter therein "Application for permission of the
Central Government to increase the admission capacity in MBBS / Higher
courses (including Diploma/Degree/Higher Specialities) in the existing
medical colleges / institutions." The same prescribe that the application for
such permission is to be made to the Central Government along with State
Government‟s permission, university‟s affiliation and documentary
evidence to show the additional financial allocation, provision for additional
equipment and other infrastructural facilities and provision for recruitment
of additional staff as per MCI norms. As per the said Regulations,
permission is to be granted only after the respondent No.2 MCI evaluates
the application for increasing the admission strength. It is thus not as if
merely because of Notification dated 24.07.2009 (supra) increasing the
number of students which a teacher in the medical college can teach,
JLNMC becomes entitled to increase in admission strength.
Notwithstanding our inviting attention of the counsel for the appellants /
petitioners to these Regulations, the counsel is unable to satisfy us as to the
fulfillment of the requirements contained therein. On the contrary, reliance
is placed on Deoraj Vs. State of Maharashtra (2004) 4 SCC 697 to contend
that mandamus can be issued at the interim stage also.
6. Without however the appellants / petitioners satisfying us that
JLNMC satisfies all the other requirements, the question of issuing
mandamus increasing the admission strength of JLNMC even at the final
stage, least at the interim stage does not arise. Moreover these proceedings
are at the instance of the students aspiring for admission and not at the
instance of JLNMC.
7. The senior counsel for MCI, per contra has invited our attention to:
(i) Medical Council of India Vs. JSS Medical College AIR 2012
SC 726 where the Supreme Court set aside the interim order of
the Karnataka High Court permitting the medical college in
that case to increase the seats for the MBBS course. It was
held that in normal circumstances, the High Court should not
issue interim order granting permission for increase of seats
inasmuch as granting such permission by an interim order has a
cascading effect. It was yet further held that the Courts by their
fiat cannot increase the seats, that too by an interim order, since
that task had been entrusted to the Board of Governors;
(ii) Priya Gupta Vs. State of Chhatishgarh MANU/SC/0437/2012
where also the Supreme Court has advised all the High Courts
to ensure strict adherence to the rules in the matter of
admission to medical colleges.
8. We are of the view that when the MCI has not even evaluated the
JLNMC from the aspect of increase in admission strength, no interim relief
can be granted to the appellants / petitioners and the learned Single Judge
has correctly declined the same.
9. We are also of the view that the correctness of the stand of the MCI in
refusing to even evaluate JLNMC for increase in strength owing to the show
cause notice having been issued to it, cannot be gone into in a writ petition
filed by the students aspiring for admission. It is for JLNMC to challenge
the said decision of the MCI. No purpose will therefore be served in
keeping the writ petition pending and we accordingly dismiss the writ
petition also.
10. Before parting with the case, we however express our anguish at the
attitude of JLNMC. Notwithstanding the Notification dated 24.07.2009
(supra) issued to enable the Medical Colleges to increase their admission
strength, no effective steps in that direction appear to have been taken for
the last three years. The said Notification as aforesaid was issued to
enhance the country‟s skilled medical manpower and of which there is acute
dearth. However, if the Medical Colleges do not avail of the benefit
intended to be given thereby, the same will be wasted. We therefore
impress upon JLNMC to take up the said matter in right earnest and to
ensure increase in its admission strength in terms of the Notification supra at
the earliest.
11. The appeal as well as the writ petition are accordingly dismissed. No
order as to costs.
RAJIV SAHAI ENDLAW, J
ACTING CHIEF JUSTICE
MAY 30, 2012 „gsr‟..
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