Allahabad High Court
Dr. Dvijendra Nath vs Director Of Medical Education, U.P. ... on 28 March, 1990
Equivalent citations: AIR1990ALL131, AIR 1990 ALLAHABAD 131, (1990) 2 ALL WC 896
ORDER
1. By means of this writ petition the petitioner (Dr. Dvijendra Nath) has prayed for a direction in the nature of mandamus commanding the respondents to admit the petitioner in the M. S. General Surgery Course.
2. Necessary facts giving rise to this writ petition are that the petitioner and one Shri D. K. Sharma (opposite party No. 3) had applied for admission to Post Graduate Classes in the Medical College in pursuance of advertisement notice dated 27-3-1987. Both the petitioner and the opposite party No. 3 had given first preference for M. S. General Surgery Course. The percentage of marks of the petitioner in the M.B.B.S. Course is 53.5% while that of the opposite party No. 3 is 51.04%. Both were found inferior in comparison to the candidates who were selected for the Session 1987-88. It appears that on 26-10-1988 opposite party No. 2 in the present writ petition has admitted opposite party No. 3 to the M. S. General Surgery Course. The order dated 26-10-1988 is contained in Annexure I attached with this writ petition. On 1-11-1988 the petitioner made a representation which is Annexure II attached with the writ petition.
3. The main grievance of the petitioner is that the opposite party No. 3 who was inferior to the petitioner has been granted admission to M.S. General Surgery Course, therefore, the petitioner has been unfairly treated at the hands of the opposite party No. 2 and he has been arbitrarily refused admission to M. S. General Surgery Course. The petitioner has approached the opposite party No. 2 for requisite relief but he has failed in his efforts, therefore he has approached this Court under Article 226 of the Constitution.
4. No counter-affidavit has been filed in this case. The relevant Academic Sessions, i.e. 1987-88 and 1988-89 appear to have come to an end. It is note-worthy that the opposite party No. 3 has been admitted to M. S. General Surgery Course on 26-10-1988. Therefore, two years course would come to an end for the opposite party No. 3 in the year 1990. On the facts narrated above, it is evident that the petitioner has been unfairly treated by the opposite party No. 2. The order dated 26-10-1988 contained in Annexure I is wrong, illegal and arbitrary in favour of the opposite party No. 3 and against the claim of the petitioner.
5. The real difficulty before us is how to remove unfairness to the petitioner in the facts and circumstances of the present case. The two relevant academic years have come to an end. The petitioner has been trying to get requisite relief since the day he came to know about unfair and arbitrary act of the opposite party No. 2. It has been stressed before us that for no fault of the petitioner, the petitioner should not be penalised. Our attention has been drawn to a ruling reported in AIR 1983 SC 1199, Dr. Vinay Ram Pal v. State of J. & K., wherein their Lordships of the Supreme Court have made the following observations vide paras 4 and 5:
"4......
The sands of time have run out which is inevitable in judicial process. What relief can the Court grant to person unjustifiably refused admission. Post-graduate qualification in medical discipline is highly coveted. We must therefore find a fresh answer.
5. Mr. Altaf Ahmad told us that the new academic year is to commence sometime in September. We accordingly direct that the petitioner shall be admitted in the subject of General Medicine for M.D. degree without any further test or selection during the current academic year which will commence not later than middle of September, 1983. We dispose of the petition accordingly."
6. Placing reliance upon the aforesaid observation it has been contended before us that we should direct the admission of the petitioner for the new academic year without any further test or selection. Our attention has been drawn to the ruling reported in AIR 1983 SC 580 Punjab Engineering College, Chandigarh v. Sanjai Gulati wherein their Lordships have made the following observations in paragraph 4 of the judgment:
"Cases like these in which admissions granted to students in educational institutions are quashed raise a sensitive human issue. It is unquestionably that the authorities who are charged with the duty or admitting students to educational institutions must act fairly and objectively. If admissions to these institutions are made on extraneous considerations and the authorities violate the norms set down by the rules and regulations, a sense of resentment and frustration is bound to be generated in the minds of those unfortunate young students who are wrongly or purposefully left out. Indiscipline in educational institutions is not wholly unconnected with a lack of sense of moral values on the part of the administrators and teachers alike . But, the problem which the courts are faced with in these cases is, that it is not until a period of six months or a year elapses after the admissions are made that the intervention of the court comes into play. Writ petitions involving a challenge to such admissions are generally taken up by the High Courts as promptly as possible but even then, students who are wrongly admitted finish one or two semesters of the course by the time the decision of the High Court is pronounced. A further appeal to this Court consumes still more time, which creates further difficulties in adjusting equities between students who are wrongly admitted and those who are unjustly excluded. Inevitably, the Court has to rest content with an academic pronouncement of the true legal position. Students who are wrongly admitted do not suffer the consequences of the manipulations, if any, made on their behalf by interested persons. This has virtually come to mean that one must get into an educational institution by means, fair or foul: Once you are in, no one will put you out. Law's delays work their wonders in such diverse fashions.
5. We find that this situation has emboldened the erring authorities of educational institutions of various States to indulge in violating the norms of admission with impunity. That seem to feel that the Courts will leave the admissions intact, even if the admissions are granted contrary to the rules and regulations. This is a most unsatisfactory state of affairs. Laws are meant to be obeyed, not flouted. Some day, not distant, if admissions are quashed for the reason that they were made wrongly, it will have to be directed that the names of students who are wrongly admitted should be removed from the rolls of the institution. We might have been justified in adopting this course in this case itself, but we thought that we may utter a clear warning before taking that precipitate step......"
"6. It is strange that in all such cases, the authorities who make admissions by ignoring the rule of admissions contend that the seats cannot correspondingly be increased, since the State Government cannot meet the additional expenditure which will be caused by increasing the number of seats or that the institution will not be able to cope up with the additional influx of students. An additional plea avaiable in regard to Medical Colleges is that the Indian Medical Council will not sanction additional seats. We cannot entertain this submission. Those who infringe the rules must pay for their lapse and the wrong done to the deserving students who ought to have been admitted has to be rectified. The best solution under the circumstances is to ensure that the strengh of seats is increased in proportion to the wrong admissions made."
7. While considering the claim of the petitioner we are feeling difficulty how to cure the wrong done to the petitioner in the facts and circumstances of this case. Our attention has been drawn to the recommendations of the Medical Council of India on Post Graduate Medical Education. In the Booklet under the Heading 'General' it reads as below vide sub-clasue (4):--
"The student teacher ratio should be such that the number of post-graduate teachers to the number of post-graduate students admitted per year be maintained at 1 : 1."
"For the proper training of the postgraduate students, there should be a limit to the number of students admitted per year. For this purpose every unit should consist of at least 3 full time post-graduate teachers and can admit not more than 3 students for postgraduate training per year. If the number of post-graduate teachers in the unit is more than three then the number of students can be increased proportionately. For this purpose one student should associate with one postgraduate teacher."
"Where the number of post-graduate teachers is less than 3 per unit than the number of students should be reduced so as to keep the ratio to one student per teacher per year."
"In exceptional cases, in a unit with I postgraduate teacher and another teacher with post-graduate qualification a maximum of 2 students can be admitted per year."
8. The learned counsel for the petitioner has suggested to us that if the petitioner is directed to be admitted to the M. S. General Surgery Course without any further test or selection, the ends of justice would be met. It is note-worthy that a representation of the petitioner, contained in Annexure II attached with the writ petition, is lying with the opposite party No. 2. The learned counsel for the petitioner was not in a position to inform the Court as to what has happened to the petitioner's representation. Sufficient time has elapsed and no counter affidavit has been filed on behalf of the opposite parties. Therefore, we think it proper to direct the opposite parties to admit the petitioner to the M. S. General Surgery Course so that injustice done to the petitioner may be cured.
9. During the course of arguments our attention was invited to a ruling reported in (1985) 11 All LR 699, Dr. Archana Rohatgi v. State of U. P., wherein it was emphasized that a direction in favour of the petitioner should be passed for admitting the petitioner to the course desired. The facts of the reported case are quite different to the facts under our consideration. In the reported case the student had attended the course under interim order passed in his favour, in the present case that situation has not arisen. Therefore, the petitioner cannot derive any benefit out of the aforesaid decision.
10. Before parting with the case we think it proper to emphasize that the warning contained in the ruling reported in AIR 1983 SC 580, Punjab Engineering College, Chandigarh v. Sanjay Gulati vide para 5 deserves to be put into action. If a student and; the institution do not act fairly and justly in dealing with the claims of the other students in a democratic set up, it is high time when the name of wrongly admitted student should be removed from the rolls of the institution and the institution itself should be black-listed for meeting unfair treatment to its students.
11. In the light of the above observations, this writ petition is finally disposed of. The representation of the petitioner lying with the opposite party No. 2 should be disposed of within two weeks from the date when a certified copy of this order is produced before the authorities concerned. Even if the petitioner's representation is no longer pending, the opposite party No, 2 should admit the petitioner to the M. S. General Surgery Course without doing any injustice to any other student similarly circumstanced. No order as to costs.
12. Order accordingly.