Kanachur Islamic Education Trust (R) vs The Ministry Of Health And Family ... on 1 September, 2015

[Cites 9, Cited by 2]

Delhi High Court

Kanachur Islamic Education Trust (R) vs The Ministry Of Health And Family ... on 1 September, 2015

Bench: Rajiv Sahai Endlaw

*IN THE HIGH COURT OF DELHI AT NEW DELHI

% Date of decision: 1st September, 2015

+ W.P.(C) No. 7128/2015
KANACHUR ISLAMIC EDUCATION TRUST (R) ..... Petitioner
Through: Mr. Nidhesh Gupta, Sr. Adv. with Mr.
Kaushal Gautam & Mr. Gagan Yadav,
Advs.
Versus

THE MINISTRY OF HEALTH AND FAMILY WELFARE
AND ANR. ..... Respondents
Through: Ms. Monika Arora, CGSC with Mr.
Harsh Ahuja and Ms. Saroj Bidawat,
Advs. for R-1.
Mr. Vikas Singh, Sr. Adv. with Mr. T.
Singhdev, Ms. Biakthansangi & Ms.
Puja Sarkar, Advs. for R-2.
CORAM:-
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW

1. The petition impugns the communication dated 15th June, 2015 of the

respondent No.1 Ministry of Health & Family Welfare, Government of India

(UOI) disapproving the application of the petitioner for establishment of a

new medical college with effect from the academic year 2015-16. The

petition also seeks a direction to the respondent No.2 Medical Council of

India (MCI) to inspect the petitioner‟s College for establishment of new

medical college for the academic year 2015-16 and a further direction to the

W.P.(C) No.7128/2015 Page 1 of 40
respondent to consider the compliances (of the deficiencies earlier pointed

out) submitted by the petitioner.

2. The petitioner earlier approached the Supreme Court by way of

W.P.(C) No.461/2015 with the same grievance as urged in this petition and

after withdrawing the said petition on 24th July, 2015, filed this petition

which came up first before this Court on 29 th July, 2015. On the contention

of the senior counsel for the petitioner that the application of the petitioner

had been disapproved by the UOI without giving a fresh opportunity of

hearing to the petitioner vis-à-vis the second negative recommendation made

by the MCI, notice of the petition was issued. The UOI and the MCI have

filed counter affidavits. The senior counsel for the petitioner and the senior

counsel for the MCI have been heard. The counsel for the UOI adopted the

arguments of the MCI.

3. The factual position not in dispute is as under:

A. In pursuance to the Scheme submitted by the petitioner to the

UOI for establishment of a new medical college with an intake

capacity of 150 students annually, the MCI on 29th and 30th

December, 2014 inspected the petitioner Medical College and

W.P.(C) No.7128/2015 Page 2 of 40
vide its letter dated 21st January, 2015 to the UOI

communicated the decision of its Executive Council not to issue

letter of permission for establishment of a new medical college

to the petitioner for the reason of the position of the petitioner

medical college during the inspection having been found to be

as under:

"1. Deficiency of faculty is 15% as detailed in report.
2. Lecture Theaters: Facility for E class is not available.
3. Students‟ Hostels: They are not furnished. Toilet facilities are
inadequate. Mess is not available. Visitors‟ room, A.C. study room with
computer & Internet are not available.
4. Residents‟ Hostels: They are not furnished. Toilet facilities are
inadequate. Mess is not available. Visitors‟ room, A.C. study room with
computer & Internet are not available.
5. Nurses‟ Hostels: They are not furnished. Toilet facilities are inadequate.
Mess is not available. Visitors‟ room, A.C. study room with computer
and Internet are not available.
6. OPD: Injection room for males / females, Dressing room for males /
females, plaster cutting room are not available. In Ophthalmology OPD,
dark room, Refraction room, Dressing room / Minor procedure room are
not available.
7. Audiometry & Speech Therapy are not available.
8. There were no major or minor Surgical operations on day of assessment.
9. There was no delivery - normal or Caesarean on day of assessment.
10. MRD: It is partly computerized.
11. OT: Although 5 OTs as required are available, one is not furnished,
resulting in shortage of 1 OT.

W.P.(C) No.7128/2015 Page 3 of 40
12. ICUs: SICU, PICU/NICU are not available. There was no patient in
ICU. There were only 2 patients in ICCU.
13. Labour Room: Eclampsia room is not available.
14. CSSD is not functional.
15. Anatomy department: Cooling chambers are not available. Cadavers are
not available.
16. Biochemistry department: Laboratory is not furnished.
17. Other deficiencies as pointed out in the assessment report."

A copy of the said letter was also forwarded to the petitioner

with a request to submit a detailed point-wise compliance in

respect of rectification of deficiencies aforesaid on or before

20th February, 2015, alongwith the fee for fresh inspection.

B. The petitioner, on 13th February, 2015, submitted a compliance

report to the MCI along with the fee for the second inspection

and a second inspection of the petitioner was conducted on 9th

April, 2015.

C. It is the case of the petitioner in the writ petition itself that;

(i) The inspection team reached the petitioner‟s College at

about 9:00 A.M. in the morning and the Dean was asked

to call the faculty members including the residents‟ tutors

for head count by 11:00 A.M.

W.P.(C) No.7128/2015 Page 4 of 40
(ii) Many members of the Clinical Faculty and Senior and

Junior Residents had just left the institution by 9:00 A.M.

after night duty as they were given half-a-day post duty

off and many others were busy attending the patients in

the OPD‟s / ICU‟s and Casualty and some were busy

operating in the OT and conducting deliveries in the

labour theatre and some had gone for visits to urban and

rural health care centers affiliated to the petitioner and

some were on authorized leave on genuine reasons;

(iii) Owing thereto, some of the faculty members could not be

present for verification / head count and owing whereto

deficiencies in faculty of 66.66% and shortage of

Residents of 55.55% recorded.

D. The petitioner submitted a representation dated 13 th April,

2015 to the MCI explaining the deficiencies in the number of

residents and faculty and other deficiencies recorded along with

documentary proof.

W.P.(C) No.7128/2015 Page 5 of 40
E. The MCI vide its letter dated 11th May, 2015 to the UOI

communicated the decision of its Executive Committee,

recommending disapproval of the Scheme for establishment of

a new medical college submitted by the petitioner for the

academic year 2015-16 for the following reasons:

"1. Deficiency of faculty is 23.3% as detailed in report.
2. Shortage of Residents is 64.4% as detailed in report.
3. OPD: Institute has claimed attendance of 523 on day of
assessment. However, around 200-250 attendance was observed
as per estimate made on day of assessment.
4. Bed occupancy: Total occupancy 15% - i.e. 45 beds occupied -
was observed at time of assessment.
5. NIL Special investigations like Ba, IVP were performed on day
of assessment.
6. ICUs: No patients were available in ICUs on day of assessment.
7. Six faculty members as detailed in report were not considered as
they had appeared for MCI assessment at another college in the
current Academic Year.
8. Other deficiencies as pointed out in the assessment report."

F. UOI, vide impugned letter dated 15th June, 2015, communicated

to the petitioner its decision to accept the recommendation of

the MCI and accordingly disapproved the Scheme submitted by

the petitioner for establishment of a new medical college for the

academic year 2015-16.

W.P.(C) No.7128/2015 Page 6 of 40
4. Though as aforesaid, the contention of the senior counsel for the

petitioner when the petition came up first was that the UOI was in violation

of Section 10A(4) of the Indian Medical Council Act, 1956 (MCI Act) for

the reason of having not granted an opportunity of hearing to the petitioner

after the second negative recommendation dated 11 th May, 2015 of the MCI

but the petitioner in the petition neither pleaded the factum of hearing having

been given by the UOI to the petitioner after the first negative

recommendation dated 21st January, 2015 of the MCI nor the decision of the

UOI thereon. No documents also in this regard were annexed to the petition.

Upon the same being pointed out to the senior counsel for the petitioner, he

on the subsequent date of hearing handed over in the Court a copy of the

letter dated 20th February, 2015 of the UOI to the MCI informing that a

Committee had been constituted for granting opportunity of personal hearing

in case of disapproval recommendations of the MCI and which Committee

had given personal hearing to the applicants on 9th, 10th and 12th February,

2015 and based on compliance submitted by the Colleges the Committee had

with respect to the petitioner recommended as under:

"Recommended for review by MCI"

W.P.(C) No.7128/2015 Page 7 of 40
and requesting the MCI to review / assess the Scheme in light of the

documents submitted by the petitioner, and to take appropriate necessary

action for review and furnish recommendation accordingly.

5. It was the contention of the senior counsel for the petitioner:

(a) That the petitioner, vide its letter dated 13th April, 2015 supra to

the MCI had furnished the explanation for the various

deficiencies found in the inspection on 9th April, 2015 and

disclosed the correct state of affairs and had further recorded

that the Dean of the petitioner Medical College upon being

asked to sign the assessment report was surprised to find factual

inaccuracies about bed occupancy and operative work /

admission and discharge of patients, and though had requested

for re-verification but was overruled and asked to sign it as it is,

leaving him with no choice.

(b) That a bare perusal of the impugned letter dated 15 th June, 2015

of the UOI also shows that there is no application of mind on

the part of the UOI as is required under Section 10A of the Act

W.P.(C) No.7128/2015 Page 8 of 40
and that the UOI has merely accepted the recommendation of

the MCI.

contained in the letter dated 20th February, 2015 supra asking

the MCI to review its recommendation in the light of the

compliance submitted by the petitioner of the deficiencies

found in the first inspection, is not absolved of its duty and is

not to thereafter simply be guided by the recommendation of

the MCI and is required to apply its mind to see whether the

negative report of the MCI thereafter is correct or not, after

hearing the applicant medical college.

(d) On the contrary, the UOI in the impugned letter dated 15 th June,

2015 without any reason has in one line only accepted the

recommendation of the MCI.

(e) That a bare perusal of the reasons given by the MCI in the two

recommendations would show that while the deficiencies

pointed out after the first inspection were more infrastructural,

the deficiencies pointed out in the second negative

W.P.(C) No.7128/2015 Page 9 of 40
recommendation, are not infrastructural, showing that the MCI

was satisfied about the petitioner having the requisite

infrastructure but are more operational viz. qua faculty,

residents, bed occupancy and patient load.

(f) Attention was invited to Section 10A(7) of the MCI Act and it

was contended that bed occupancy of one day only cannot be

the parameter and has to be judged for a period of time as per

the records maintained by the hospital attached to the medical

college.

(g) Attention in this regard was invited to the Establishment of

Medical College Regulations, 1999 (EMC Regulations)

particularly to Regulation 7(d) requiring the recommendation of

the MCI to be in Form-4 prescribed in the said Regulation and

to Form-4 and it was contended that the recommendation of the

MCI in the present case is not in the prescribed format.

(h) Attention was also invited to the Assessor‟s Guide (For

Undergraduate Assessment) 2015-16 of the MCI where, under

"General Instructions" it is inter alia provided as under:

W.P.(C) No.7128/2015 Page 10 of 40
"• The assessment process should be completed within the working
hours of the institution i.e. starting from sharp 9:00 A.M. till 06:00
P.M. or closing time of college / hospital OPD as far as possible."

And under "Verification of Teaching Faculty / Others", it is

inter alia provided as under:

"3. Faculty attendance should be checked before 11:00 a.m. on the
first day of assessment. Only faculty / residents who signed
attendance sheet before 11 a.m. should be verified. No verification
should be done for the faculty / residents coming after 11 a.m. If
Junior Residents / Sr. Resident were on night duty in their own
hospital, Dean / Director should be advised to call them by 12:00
Noon. In case it is reported that any doctor is conducting surgery /
procedure, this must be physically verified by a member of the
assessment team, and then should be considered as a teacher."

(i) Reliance was placed on Aditya Educational Society Vs. Union

of India MANU/AP/0003/2014 and SLP preferred

whereagainst was stated to have been dismissed in limine.

(j) In the compilation of judgments handed over, copies of (i)

Swami Devi Dayal Hospital and Dental College Vs. Union of

India and Others (2014) 13 SCC 506, (ii) Sau. Mathurabhai

Bhausaheb Thorat Sevabhavi Trust Vs. Union of India (High

Court of Bombay: W.P.No.5481/2015 dated 07.07.2015); (iii)

W.P.(C) No.7128/2015 Page 11 of 40
Shri Prakash Shrawanji Itankar Vs. State of Maharashtra

(High Court of Bombay at Nagpur Bench: W.P.No.3562/2015

dated 08.07.2015); (vi) Medical Council of India Vs. Shri

Prakash Shrawanji Itankar SLP (C) No.19504/2015 dated

24.07.2015; (v) East Coast Railway Vs. Mahadev Appa Rao,

(2010) 7 SCC 678; (vi) Kranti Associates (P) Ltd Vs. Masood

Ahmed Khan (2010) 9 SCC 496; (vii) M.J. Sivani Vs. State of

Karnataka (1995) 6 SCC 289; (viii) Ravi Yashwant Bhoir Vs.

Collector (2012) 4 SCC 407; and (ix) Victoria Memorial Hall

Vs. Howrah Ganatantrik Nagrik Samity (2010) 3 SCC 732

were enclosed though except for Swami Devi Dayal Hospital

and Dental College, reference to no other was made.

6. Per contra, it was the contention of the senior counsel for the MCI:

(i) That the MCI Act does not require MCI to carry out the

compliance verification.

(ii) That earlier the Central Government, after receipt of negative

recommendation of the MCI, used to communicate the reasons

for negative recommendation to the applicant, to respond

W.P.(C) No.7128/2015 Page 12 of 40
thereto and which used to cause delay; to save time, MCI has

started sending a copy of the negative recommendation to the

applicant so that the applicant can respond thereto during the

hearing before the Central Government.

(iii) That the MCI Act has to be read along with the EMC

Regulations.

(iv) That it is the EMC Regulations which have vide Regulation

8(3) provided for opportunity and time to rectify the

deficiencies which may be conveyed at any stage by the Central

Government to the applicant College.

(v) That the second inspection of the applicant is an integral part of

the process of hearing under Section 10A(4) of the MCI Act.

(vi) If it were to be held that after the second inspection the

applicant has to be heard again, the process of hearing will not

get over and would become an unending process.

W.P.(C) No.7128/2015 Page 13 of 40
(vii) That no challenge can be made to the Report of the inspection

unless mala fides or oblique/ulterior motives are imputed to the

inspecting team and which is not the case here.

(viii) That it is necessary for the MCI to check the faculty, bed

occupancy, junior / senior residents and availability of all

prescribed requirements / parameters in each inspection.

(ix) The inspection teams comprise of three members picked up

from different Government Medical Colleges.

(x) That Section 10A(3) stage comprises of a paper inspection

under Section 10A(3)(a) and a physical inspection under

Section 10A(3)(b), with reference to Section 10A(7) being

found only in Section 10A(3)(b) and being conspicuous by its

absence in Section 10A(3)(a).

(xi) Swamy Devi Dayal Hospital & Dental College was concerned

with the question whether Section 10A deals with only scheme

/ application for establishment of new medical college or also

with scheme / application for renewal of permission.

W.P.(C) No.7128/2015 Page 14 of 40
(xii) That the deficiencies found in the petitioner Medical are not

minor but such which show that the petitioner Medical College

does not fulfill the prescribed / essential requirements /

parameters.

(xiii) That the Inspection Report is ordinarily to be trusted.

(xiv) That MCI is a Body of experts and its recommendation carries a

weight with the Central Government, unless a major flaw with

the recommendation of the MCI is shown.

(xv) Reliance is placed on (i) Tata Cellular Vs. Union of India

(1994) 6 SCC 651; (ii) Union of India Vs. K.G. Soni (2006) 6

SCC 794; (iii) Heinz India Pvt. Ltd. Vs. State of Uttar Pradesh

(2012) 5 SCC 443; and, (iv) Seimens Akteingeselischaft &

Seimens Ltd. Vs. Delhi Metro Rail Corporation Ltd. (2014) 11

SCC 288 - to contend that judicial review is not of the decision

but of the decision making process.

7. The senior counsel for the petitioner in rejoinder arguments

contended:-

W.P.(C) No.7128/2015 Page 15 of 40
(a) that the arguments of the MCI on the interpretation of Section

10A(3) and (4) are contrary to the dicta in Swamy Devi Dayal

Hospital & Dental College supra;

(b) that once the UOI, after hearing the petitioner, had directed the

MCI to re-consider, the recommendation of the MCI on the

basis of the first inspection is wiped out and the UOI cannot

take a decision on the basis of the second recommendation of

the MCI without giving an opportunity of hearing to the

petitioner;

MCI upon being so required by the UOI and which remained to

be considered in judgment dated 3rd July, 2014 of the Division

Bench of this Court in W.P.(C) No.3976/2014 titled Shree

Chhatrapati Shivaji Education Society Vs. Medical Council of

India;

(d) that the Form prescribed of the recommendation to be made by

MCI provides for the MCI to list out the remedial and the non-

remedial deficiencies; the same cannot have reference to the

W.P.(C) No.7128/2015 Page 16 of 40
Clauses (a) and (d) of the proviso to Regulation 8 of EMC

Regulations which was introduced for the first time in August,

2014; and,

(e) that the Form-4 prescribed in the Regulations, of

recommendation to be made by MCI is mandatory, as is borne

out from the use of the word "shall‟ in Regulation 7 (d) of the

EMC Regulations.

8. Most of the contentions addressed and recorded as aforesaid have

been dealt with by me in judgment dated 20th August, 2015 in W.P.(C)

No.5941/2015 titled Jamia Hamdard (Deemed University) Vs. Union of

India where it has inter alia been held as under:-

15. I am also unable to accept the contention of the
petitioners that Section 10A(3) of the IMC Act imposes any
obligation on the MCI to, after inspection of the Medical College,
and if finding any deficiencies therein, give any opportunity to the
Medical College to rectify the defects. For the sake of
convenience, Sections 10A(2) & (3) are reproduced herein below:
"10A(2)(a) Every person or medical college shall, for the purpose of
obtaining permission under sub-section (1), submit to the Central
Government a scheme in accordance with the provisions of clause (b) and
the Central Government shall refer the scheme to the Council for its
recommendations.
(b) The scheme referred to in clause (a) shall be in such form and
contain such particulars and be preferred in such manner and be
accompanies with such fee as my be prescribed.

W.P.(C) No.7128/2015 Page 17 of 40
(3) On receipt of a scheme by the Council under sub-section (2), the
Council may obtain such other particulars as may be considered
necessary by it from the person or the medical college concerned, and
thereafter, it may,--
(a) if the scheme is defective and does not contain any necessary
particulars, give a reasonable opportunity to the person or college
concerned for making a written representation and it shall be open to such
person or medical college to rectify the defects, if any, specified by the
Council;
(b) consider the scheme, having regard to the factors referred to in
sub-section (7), and submit the scheme together with its recommendations
thereon to the Central Government."
(A) A plain reading of the aforesaid provision shows, (i) that a
person desirous of obtaining the permission of the Central
Government for establishing a Medical College (and which has
also been held by the Supreme Court in Swamy Devi Dayal
Hospital & Dental College supra to include renewal of the
permission to admit students in the subsequent year/s and
recognition of the Medical College) is required to submit to the
Central Government, a scheme in accordance with Clause (b) of
sub-section (2) of Section 10A of the IMC Act; ii) said Clause (b)
requires the said scheme to be in such form and to contain such
„particulars‟ as may be prescribed; iii) the MCI, in Regulation 3
of EMC Regulations has prescribed the form in which the scheme
is to be submitted and the „particulars‟ required to be contained
therein; iv) sub-section (3) of Section 10A of the IMC Act
empowers the MCI to, after receipt of such scheme, require the
applicant to furnish such other particulars as may be considered
necessary by the MCI and thereafter requires the MCI to, if the
scheme is found to be defective and not containing the necessary
„particulars‟, give a reasonable opportunity to the applicant for
making a written representation and in which representation, the
applicant may rectify the defects, if any, pointed out by the MCI in
the scheme, as provided in Clause (a) of sub-section (3); v) it is
only thereafter, if the applicant, upon being given opportunity to
rectify the defects pointed out by the MCI has so rectified the
defects and the scheme is in the form and containing such
particulars as are prescribed by the MCI, that Clause (b) of sub-

W.P.(C) No.7128/2015 Page 18 of 40
section (3) requires the MCI to consider the same with regard to
the factors prescribed in Section 10A(7); vi) clause (a) of Section
10A(7) requires the MCI to, while so considering the scheme
satisfy itself, whether the proposed Medical College or the existing
Medical College seeking to open a new or higher course of study
of training would be in a position to offer the minimum standards
prescribed by the MCI; similarly, Clause (c) of Section 10A(7)
requires the MCI to, during the said consideration of the scheme
satisfy itself, whether the necessary facilities in respect of staff,
equipment, accommodation, training and other facilities to ensure
proper functioning of the Medical College for which the scheme is
submitted or the permission has been sought, are provided in the
Medical College; similarly, Clause (d) of Section 10A(7) requires
the MCI to, during the said consideration satisfy itself, whether
adequate hospital facilities for the students are available and
clause (f) of Section 10A(7) requires the MCI to, during the said
consideration satisfy itself, as to the availability in the Medical
College of the manpower prescribed; vii) a perusal of the form
and the particulars to be mentioned therein, prescribed for
submitting a scheme and / or for seeking renewal permission,
recognition etc., shows that the application is required to state
therein, the existence / availability in the Medical College of all
the said factors; viii) it is to satisfy itself during the stage of
consideration prescribed in Clause (b) of sub-section (3) of
Section 10A, whether what the applicant has stated in its scheme
exists on the spot or not that the physical inspection at the site of
the Medical College is carried out by the MCI. The Supreme
Court in Manohar Lal Sharma supra has held that such
inspection, to be efficacious, ought to be a surprise inspection, to
rule out the possibility of the applicant, on the date of the
inspection, making available the requisite infrastructure,
manpower, though it otherwise may not exist;
(B) The words "give a reasonable opportunity to the person or
College concerned for making a written representation and it shall
be open to such person or medical college to rectify the defects, if
any, specified by the Council" found in Clause (a) are
conspicuous from their absence in Clause (b) of Section 10A(3) of

W.P.(C) No.7128/2015 Page 19 of 40
the IMC Act. The only inference therefrom is that the opportunity
to make a written representation and to rectify the defects, is to be
given at the stage of clause (a) of sub-section (3) of Section 10A
when the MCI is evaluating the scheme to see whether all the
particulars required to be filled up in the form prescribed have
been filled up or not and whether all the documents required to be
submitted are annexed to the scheme or not. The said is a stage of
paper examination, to be performed in the offices of MCI, as
distinct from the stage of on the spot inspection at the proposed
medical college prescribed in clause (b) of sub-section (3) of
Section 10A and which is to follow only after stage (a) is crossed.
If the intention of the Legislature was that the MCI should grant
an opportunity to the applicant, of making a written representation
and rectify the defects found not only during paper inspection but
also those found during the on the spot inspection of the medical
college, there was no need for the Legislature to bifurcate the
consideration of the scheme into Clauses (a) and (b) of sub-section
(3) of Section 10A and the Legislature would have placed the
words "give a reasonable opportunity and to make a
representation and to rectify the defects" at the end of Clause (b).
(C) It may be noted that the EMC Regulations supra made by
the MCI in exercise of powers under Section 10A and 33 of the
IMC Act also, in Regulations 6 & 7, while providing for
evaluation by the MCI and the report to be submitted by the MCI
to the Central Government, provide for two stages of
consideration i.e. of evaluating the application submitted and
seeking further information, clarification, additional documents
and thereafter carrying out of physical inspection to verify the
information submitted by the applicant. The same also do not
provide for an opportunity to represent or to make up the
deficiencies found in the physical inspection to be given. No
challenge has been made to the said Regulations on the ground of
the same not providing for an opportunity, to rectify the defects
found during the physical on the spot inspection, to be given.
(D) As far as the reliance by the petitioners on Swamy Devi
Dayal Hospital and Dental College supra in this regard is
concerned, the well settled principle of reading a judgment as a

W.P.(C) No.7128/2015 Page 20 of 40
precedent is that a judgment is a precedent only on what falls for
decision therein and not on what may be logically deducted /
inferred therefrom and that observations made on matters which
were not for decision do not constitute a precedent. Reliance, if
any required in this regard may be made to conspectus of the case
law in this regard noticed by the Division Benches of this Court in
Ashwani Suri Vs. M/s Ganga Automobiles Ltd. (in liquidation)
MANU/DE/3171/2012 and in Housing and Urban Development
Corporation Limited Vs. Leela Hotels Limited
MANU/DE/0623/2013, SLP (Civil) No.24474/2013 preferred
whereagainst was dismissed on 21st August, 2013.
Reference in addition may be made to - The State of Orissa Vs.
Sudhansu Sekhar Misra AIR 1968 SC 647; (ii) Ambica Quarry
Works Vs. State of Gujarat (1987) 1 SCC 213; (iii) Commission
of Income Tax Vs. M/s Sun Engineering Works (P) Ltd. (1992)
4 SCC 363; (iv) Islamic Academy of Education Vs. State of
Karnataka (2003) 6 SCC 697; (v) Union of India Vs. Chajju
Ram (2003) 5 SCC 568;
Subsequently also the Supreme Court has reiterated the same in (i)
Arasmeta Captive Power Company Pvt. Ltd. Vs. Lafarge India
Pvt. Ltd.(2013) 15 SCC 414; (ii) Dr. Subramanian Swamy Vs.
State of Tamilnadu (2014) 5 SCC 75; (iii) Deepak Bhandari Vs.
Himanchal Pradesh State Industrial Development Corporation
Ltd. (2015) 5 SCC 518; (v) Balwant Rai Saluja Vs. Air India
Limited (2014) 9 SCC 407; (v) Dinubhai Boghabhai Solanki Vs.
State of Gujarat (2014) 4 SCC 626; (vi) Chauharya Tripathi Vs.
L.I.C.(2015) 7 SCC 263; (v) Madhya Pradesh Housing &
Infrastructure Development Board Vs. B.S.S. Parihar 2015 (8)
SCALE 100.
The Supreme Court in Swamy Devi Dayal Hospital and Dental
College supra was concerned with a recommendation made by the
DCI, after carrying out inspection of the applicant College, to the
Central Government, not to extend the permission to admit
students to the academic session 2013-2014. It was the contention
of the applicant Medical College that though the DCI had
represented to the UOI against the said report but the UOI had
W.P.(C) No.7128/2015 Page 21 of 40
declined renewal permission, without affording any hearing to the
applicant College. The High Court, in the judgment against which
the Supreme Court was approached held that Section 10A(4) deals
only with the permission for establishing a Medical College and
not with grant of renewal permission and thus the hearing
required to be given by the UOI under Section 10A(4) is not
applicable to the stage of seeking renewal of permission in
successive years to admit students. The Supreme Court held that
though heading of Section 10A suggests that it deals only with
"permission for establishment of new medical college, new course
of study" but a holistic reading thereof shows that the same
applied even to the cases of renewal of such permission. It would
thus be seen that the question with which the Supreme Court in
Swamy Devi Dayal Hospital and Dental College supra was
concerned was not whether Section 10A(3) requires the DCI to,
after on the spot physical inspection of the applicant College and
before making a recommendation to the UOI give an opportunity
to the applicant College to rectify the deficiencies if any found in
the inspection or to represent against the deficiencies found, if
disputing the same. Though undoubtedly para 22.2 of Swamy
Devi Dayal Hospital and Dental College supra records that
Section 10A contemplates grant of opportunity of being heard at
two stages but merely reproduces the language of Section
10A(3)(a) and which, there can be no dispute, does provide for an
opportunity to represent and rectify the deficiencies. However, the
opportunity to be given under Section 10A(3)(a) is to rectify the
deficiencies in the particulars required to be given in the scheme /
application and not an opportunity to rectify the deficiencies found
in the on the spot physical inspection which follows such
evaluation of the particulars stated, as held by me above. Also,
unfortunately Manohar Lal Sharma supra remained to be
noticed.
(E) There is another aspect of the matter. It is not as if the
time available after the dates prescribed for submitting the
application and for recommendation / report to be submitted by
the MCI is indefinite or endless. The said time is limited and if
Section 10A were to be interpreted as providing for an

W.P.(C) No.7128/2015 Page 22 of 40
opportunity, to rectify the defects found during the on the spot
physical inspection, to be given by the MCI and if the
recommendation / report of the MCI remained negative, for an
opportunity to be given again by the UOI, then I am afraid,
adherence to the time schedule, in all likelihood, will pose
problems. The applicant Medical College on the date of making
an application is required to have the infrastructure and
manpower prescribed. If it were to be held that for the sake of
providing such opportunity at two stages i.e. by MCI as well as
UOI, the application can be submitted well before the academic
year for which permission is sought, it would entail requiring the
application Medical College to have the infrastructure /
manpower in existence well before required and would also not be
feasible.
(F) It is also not as if the compliance of the principles of
natural justice i.e. of giving an opportunity to rectify is inbuilt or
essential before making a negative recommendation. Under the
scheme of the IMC Act, MCI is only a recommendatory body and
the decision is to be taken by the UOI. It has been held by the
Supreme Court in Nawabkhan Abbaskhan vs The State of
Gujarat (1974) 2 SCC 121 that not all violations of natural justice
knock down the order with nullity and that in Indian constitutional
law, natural justice does not exist as an absolute jural value but is
humanistically read by courts into those great rights enshrined in
Part III as the quintessence of reasonableness. Similarly in
Maneka Gandhi vs Union Of India 1978 (1) SCC 248 it was held
that what opportunity may be regarded as reasonable would
necessarily depend on the practical necessities of the situation; it
may be a hearing prior to the decision or it may even be a post-
decisional remedial hearing; the audi alteram partem rule is
sufficiently flexible to permit modifications and variations to suit
the exigencies of myriad kinds of situations which may arise.
Reference in this regard may also be made to Sales Tax Bar
Association (Regd.) Vs. Govt. of NCT of Delhi 196 (2013) DLT
270; Meenakshi College of Pharmacy & Research Centre Vs.
All India Council For Technical Education 201 (2014) DLT 422
and to Danish Infratech Private Limited Vs. Delhi Cantonment

W.P.(C) No.7128/2015 Page 23 of 40
Board AIR 2015 Delhi 38. Seen in this light it would follow that
MCI as recommendatory authority/body, before making
recommendation is not required to satisfy the principle of natural
justice inasmuch a provision therefor has been made before the
Union of India entrusted with the decision to be taken on the said
recommendation. It thus also follows that the recommendation
cannot be said to be causing any prejudice to the applicant
College.
(G) Thus, no error can be found in the MCI not giving any
opportunity to the petitioners to, after the second inspection on
12th & 13th February, 2015, to rectify the defects found in the said
inspection. I may however notice that the MCI, after the first
inspection on 12th & 13th November, 2014, while making the
negative recommendation to the UOI vide its letter dated 22nd
December, 2014 in which deficiencies found were listed, marked a
copy thereof to the petitioners and asked the petitioners to submit
a report of having rectified the deficiencies. Not only so, upon the
petitioners submitting such a report, the MCI, without waiting for
the decision of the UOI under Section 10A(4), conducted the
second inspection on 12th & 13th February, 2015. However it was
explained that the same was done to utilize the time and without
being required in law to do the same.

16. Though on first blush, the contention of the senior counsel
for the petitioners, that under Section 10A(4) of the IMC Act a
fresh hearing ought to have been given by the UOI to the
petitioners before refusing the renewal permission on the basis of
the report / recommendation of the MCI on the basis of second
inspection conducted on 12th & 13th February, 2015, appeared to
be attractive but on further consideration I am unable to find any
merit therein also.
A. Section 10A(4) does not provide for multiple opportunities
to rectify the defect and provides for only one opportunity
therefor. The said opportunity was admittedly availed of by the
petitioners. Merit is found in the contention of the senior counsel
for the MCI, that the MCI while conducting a second inspection to
verify the correctness of the representation of the applicant

W.P.(C) No.7128/2015 Page 24 of 40
college of having removed the deficiencies found in the first
inspection, cannot be expected to confine the second inspection
only to deficiencies found in the first inspection and is necessarily
required to conduct the inspection of the entire infrastructure and
manpower prescribed. The senior counsel for the petitioners could
not controvert the said position. Even otherwise, considering that
Section10A prohibits establishment of a new medical college or
commencement of a new course or programme or increase of
intake therein without the permission of the UOI and further
considering that the IMC Act entrusts the MCI to evaluate the
scheme/proposal submitted in this regard, I am of the view that the
second inspection cannot be a restricted one. Cases are not
unknown of the applicant colleges at the time of inspection,
notwithstanding the so called surprise element, managing their
affairs, particularly as to bed occupancy and manpower, to show
that the prescribed requirements are fulfilled. The senior counsel
for the MCI informed that notwithstanding the inspection being
required to be a surprised one, news thereof often leaks. Thus, it
cannot be said that the MCI, in the second inspection, is not
required to report the fresh deficiencies if any found.
B. If it were to be held that after each such inspection to
verify whether the deficiencies pointed out in the earlier inspection
had been removed or not and if fresh deficiencies were to be
found, a fresh opportunity of hearing is to be given, it would
become an endless exercise which cannot possibly be completed at
least within the time schedule therefor laid by the Supreme Court
and which would endlessly delay the commencement of the
academic session. Interpretation of statute has to necessarily take
all surrounding circumstances into account and cannot be in
vacuum, making its working impractical. The Supreme Court in
The Municipal Corporation of Greater Bombay Vs. The Indian
Oil Corporation Ltd. AIR 1991 SC 686 held that a statute cannot
be interpreted without taking into account the social, economic
and political setting in which it is intended to operate and it is
here that a Judge is called upon to perform a creative function; he
has to inject flesh and blood in the dry skeleton provided by the
legislature and by a process of dynamic interpretation, invest it

W.P.(C) No.7128/2015 Page 25 of 40
with a meaning which will harmonise the law with the prevailing
concepts and values and make it and effective instrument for
delivering justice. Similarly in Reserve Bank of India Vs. Peerless
General Finance & Investment Company Ltd. (1987) 1 SCC 424
it was held that interpretation must depend on the text and the
context and in Union of India Vs. Ranbaxy Laboratories (2008) 7
SCC 502 it was held that the Court has not only to take a
pragmatic view while interpreting a statutory provision but must
also consider the practical aspect of it. Earlier also in State of
Kerala Vs. Unni (2007) 2 SCC 365, it was held that where two
interpretations are possible, the one which leads to the workability
of the statute must be preferred. Reference in this regard may also
be made to The Executive Engineer Vs. Sri Seetaram Rice Mill
(2012) 2 SCC 108, State of Himachal Pradesh Vs. Pawan Kumar
(2005) 4 SCC 350 (holding that a statute should be so interpreted
as to avoid unworkable or impracticable results) and The Forest
Range Officer Vs. P. Mohammed Ali 1993 Supp (3) SCC 627.
C. I therefore tend to agree with the contention of the senior
counsel for the MCI that the second inspection is a part and parcel
of the opportunity of hearing prescribed in Section 10A(4) of the
Act.
D. I may however add a rider. There may be situations where
in the light of the two inspection reports, a clarification may be
deemed necessary by the UOI before it takes a decision. In such a
case, the UOI would certainly be entitled to seek an explanation or
if the time permits, direct further verification.
Thus no fault can be found with the procedure followed by
the MCI or the UOI on the grounds urged by the senior counsel
for the petitioners."

9. In the face of the view aforesaid already taken by me, qua Swami

Devi Dayal Hospital and Dental College supra and the contention, that the

W.P.(C) No.7128/2015 Page 26 of 40
UOI is required to give a fresh hearing after the second inspection, the same

contention of the senior counsel for the petitioner have but to be rejected.

10. However a three Judge Bench of the Supreme Court vide judgment

dated 20th August, 2015 in W.P.(C) No.705/2014 titled Royal Medical Trust

(Regd.) Vs. Union of India has also dealt with Section 10A of the MCI Act

and having been pronounced on the same day as Jamia Hamdard (Deemed

University) supra, was not considered therein. A copy of the said judgment

has been placed by the counsel for the petitioner before me. What thus falls

for consideration is, whether what has been held by me in Jamia Hamdard

(Deemed University) is affected / overruled in any manner by Royal

Medical Trust (Regd.) supra.

11. The senior counsel for the petitioner on enquiry in another matter in

which arguments have since been heard has informed that the three Judges

Bench aforesaid of the Supreme Court was constituted because, while some

of the two Judges Bench of the Supreme Court had varied the schedule of

admission approved of in Priya Gupta Vs. State of Chhattisgarh (2012) 7

SCC 433, others had held the same to be inalterable. However on further

enquiry as to what had been held by the three Judges Bench in this regard,

W.P.(C) No.7128/2015 Page 27 of 40
the senior counsel for the petitioner contended that occasion for the three

Judges Bench to pronounce thereon did not arise owing to it having held that

the UOI is empowered by the „Note‟ appended to the EMC Regulations to

modify the time schedule, for reasons to be recorded in writing in respect of

any class or category of applications.

12. However the senior counsel for the petitioner drew attention to paras

23, 27 and 29 of Royal Medical Trust (Regd.) supra, which are as under:-

"23. While considering the Scheme under Section 10A of the Act,
the MCI and the Central Government are required to have due
regard to the factors referred to in sub-section (7) thereof. If the
initial Scheme itself is found to be defective or is to be
disapproved, sub-section (3)(a) and proviso to sub-section (4) of
Section 10A oblige the MCI and the Central Government
respectively to grant to the applicant reasonable opportunity to
rectify the defects and of being heard. The Statute thus recognize
that before any adverse decision is taken as regards the Scheme,
the applicant must be afforded reasonable opportunity. This facet
has been considered by this Court while dealing with issues under
Section 10A of the Dentists Act in Swami Devi Dayal. It was laid
down that the requirement of following the principles of natural
justice is available at two stages, first where the Dental Council of
India finds deficiencies during its inspection and secondly at the
level of the Central Government before it passes any adverse
orders after receipt of the recommendations by the Dental Council
of India. The observations in Swami Devi Dayal while considering
provisions of Section 10A of the Dentists Act which are pari
material with Section 10A of the Act, must apply with equal force
in relation to cases under the Act. In paragraphs 22.2 and 22.3 it
was laid down in Swami Devi Dayal as under:-

W.P.(C) No.7128/2015 Page 28 of 40
"22.2 It contemplates grant of opportunity of being
heard at two stages. First stage would be at the level
of DCI after the scheme is submitted to DCI under
sub section (2) of Section 10A of the Act. Once it is
found by the DCI that all the parameters for granting
permission are met, it recommends the grant of
approval of the scheme to the Central Government. In
cases Scheme is found to be deficient, sub section (3)
(a) of Section 10A of the Act casts an obligation on
the part of the DCI to give a reasonable opportunity
for making a written representation and also to
rectify the deficiencies, if any, specified by the DCI.
Second stage of adherence to the principles of natural
justice is provided at the level of Central Government
at the time when it has to take final decision, after the
receipt of the recommendation sent by the DCI. This
requirement of hearing is stipulated in proviso to sub
section (4) of Section 10A, in the event the Central
Government is proposing to disapprove the scheme.
22.3 The expression "opportunity of being heard"
occurring in this proviso would mean that the
material that goes against the applicant and is to be
taken into consideration, is to be supplied to the
applicant within an opportunity to make
representation. For this purpose either the report of
the DCI itself can be supplied or atleast the
deficiencies pointed out in the report have to be
communicated by the Central Government to the
applicant with an opportunity to furnish its comments
thereupon. At that stage while giving its reply, if the
applicant claims personal hearing, such a personal
hearing should also be accorded."

27. The MCI and the Central Government have been vested
with monitoring powers under Section 10A and the Regulations. It
is expected of these authorities to discharge their functions well
within the statutory confines as well as in conformity with the

W.P.(C) No.7128/2015 Page 29 of 40
Schedule to the Regulations. If there is inaction on their part or
non-observance of the time Schedule, it is bound to have adverse
effect on all concerned. The affidavit filed on behalf of the Union
of India shows that though the number of seats had risen,
obviously because of permissions granted for establishment of new
colleges, because of disapproval of renewal cases the resultant
effect was net loss in terms of number of seats available for the
academic year. It thus not only caused loss of opportunity to the
students‟ community but at the same time caused loss to the
society in terms of less number of doctors being available. The
MCI and the Central Government must therefore show due
diligence right from the day when the applications are received.
The Schedule giving various stages and time limits must
accommodate every possible eventuality and at the same time must
comply with the 44 requirements of observance of natural justice
at various levels. In our view the Schedule must ideally take care
of :

(A) Initial assessment of the application at the first level should
comprise of checking necessary requirements such as essentiality
certificate, consent for affiliation and physical features like land
and hospital requirement. If an applicant fails to fulfill these
requirements, the application on the face of it, would be
incomplete and be rejected. Those who fulfill the basic
requirements would be considered at the next stage.

(B) Inspection should then be conducted by the Inspectors of the
MCI. By very nature such inspection must have an element of
surprise. Therefore sufficient time of about three to four months
ought to be given to the MCI to cause inspection at any time and
such inspection should normally be undertaken latest by January.
Surprise Inspection would ensure that the required facilities and
infrastructure are always in place and not borrowed or put in
temporarily.

(C) Intimation of the result or outcome of the inspection would
then be communicated. If the infrastructure and facilities are in
order, the concerned Medical College should be 45 given requisite

W.P.(C) No.7128/2015 Page 30 of 40
permission/renewal. However if there are any deficiencies or
shortcomings, the MCI must, after pointing out the deficiencies,
grant to the college concerned sufficient time to report
compliance.

(D) If compliance is reported and the applicant states that the
deficiencies stand removed, the MCI must cause compliance
verification. It is possible that such compliance could be accepted
even without actual physical verification but that assessment be
left entirely to the discretion of the MCI and the Central
Government. In cases where actual physical verification is
required, the MCI and the Central Government must cause such
verification before the deadline.
(E) The result of such verification if positive in favour of the
Medical College concerned, the applicant ought to be given
requisite permission/renewal. But if the deficiencies still persist or
had not been removed, the applicant will stand disentitled so far
as that academic year is concerned.

29. The cases in hand show that the Central Government did
not choose to extend the time limits in the Schedule despite being
empowered by Note below the Schedule. Though the Central
Government apparently felt constrained by the directions in Priya
Gupta it did exercise that power in favour of Government Medical
Colleges. The decision of this Court in Priya Gupta undoubtedly
directed that Schedule to the Regulations must be strictly and
scrupulously observed. However, subsequent to that decision, the
Regulations stood amended, incorporating a Note empowering the
Central Government to modify the stages and time limits in the
Schedule to the Regulations. The effect of similar such
empowerment and consequential exercise of power as expected
from the Central 47 Government has been considered by this
Court in Priyadarshini. The Central Government is thus
statutorily empowered to modify the Schedule in respect of class
or category of applicants, for reasons to be recorded in writing.
Because of subsequent amendment and incorporation of the Note
as aforesaid, the matter is now required to be seen in the light of

W.P.(C) No.7128/2015 Page 31 of 40
and in accord with Priyadarshini where similar Note in pari
materia Regulations was considered by this Court. We therefore
hold that the directions in Priya Gupta must now be understood in
the light of such statutory empowerment and we declare that it is
open to the Central Government, in terms of the Note, to extend or
modify the time limits in the Schedule to the Regulations. However
the dead line namely 30th of September for making admissions to
the first MBBS course as laid down by this Court in Madhu Singh
and Mridul Dhar must always be observed."
and contended that the view taken by me in Jamia Hamdard

(Deemed University) is no longer good law.

13. The senior counsel for the MCI of course contended to the contrary.

14. A complete reading of the dicta of the Supreme Court in Royal

Medical Trust (Regd.) supra shows that the same is not in reference to the

facts of any one case. Rather, as informed, the matter for consideration

before the three Judge Bench of the Supreme Court was only the power of

the Court to vary time schedule for admission which as per Priya Gupta

supra was inalterable. However the Supreme Court undoubtedly has

pronounced on Section 10A and the procedure thereunder to be followed by

the MCI and UOI.

15. The Supreme Court in the aforesaid judgment, in the initial part of

para 23 reproduced hereinabove, has recorded that if the initial scheme itself

W.P.(C) No.7128/2015 Page 32 of 40
is found to be defective, sub-section 3(a) and proviso to sub-section 4 of

Section 10A oblige MCI and the Central Government respectively to grant

to the applicant reasonable opportunity to rectify the defects and of being

heard. The Supreme Court thus, consciously avoided reference therein to

Section 10A(3)(b) which on a plain reading thereof does not provide for the

MCI to grant any opportunity to the applicant College. Undoubtedly the

Supreme Court in the latter part of para 23 as also in para 27 has observed

that the principles of natural justice are available at two stages. However the

reference to the two stages in my humble opinion would be to the stage

under Section 10A(3)(a) and 10(4) and not to the stage under Section

10(3)(b).

16. Upon the same being put to the senior counsel for the petitioner, he of

course contended that there are no two stages in Section 10A(3) and only

one stage. It was his contention that the three Judge bench, by holding that

the observance of the principle of natural justice is to be two stages, has held

that MCI is required to give an opportunity to fulfill the deficiencies found

in the inspection. It is his contention that the opportunity to rectify the

deficiencies found in the inspection has to be given by the MCI under

Section 10A(3) as well as by the UOI under Section 10A(4).

W.P.(C) No.7128/2015 Page 33 of 40
17. I am, for the reasons given in Jamia Hamdard (Deemed University),

unable to read Royal Medical Trust (Regd.) to be laying down as is

contended. Rather, Royal Medical Trust (Regd.) also in para 27 has

identified two stages of Section 10A(3) i.e. of „initial assessment‟ dealt with

in sub para-A of para 27 and of „physical inspection‟ dealt with in sub para

B of para 27. The Supreme Court had no occasion to consider, whether the

opportunity to rectify mentioned in Section 10A(3)(a) is to be read in

Section 10A(3)(b) also. It cannot be lost sight of that a judgment of the

Court is not to be interpreted like a statute and is to be interpreted as laying

down only what arose for decision therein and not what may be logically

deduced therefrom. A reading of the contentions urged by the counsels and

as recorded in Royal Medical Trust (Regd.) does not show that any such

contentions were for adjudication.

18. The Supreme Court, in Haryana Financial Corporation vs M/S

Jagdamba Oil Mills 2002 (3) SCC 1996 reiteraed that judgments of Courts

are not to be construed as statutes; to interpret words, phrases and

provisions of a statute, it may become necessary for judges to embark into

lengthy discussions but the discussion is meant to explain and not to define;

Judges interpret statutes, they do not interpret judgments; their words are not

W.P.(C) No.7128/2015 Page 34 of 40
to be interpreted as statutes. It was further reiterated that judicial utterances

are made in the setting of the facts of a particular case and circumstantial

flexibility, one additional or different fact may make a world of a difference

between conclusions in two cases. The same view was reiterated in Deepak

Bhandari Vs. Himachal Pradesh State Industrial Development

Corporation Ltd (2015) 5 SCC 518 where it was in addition reiterated that

reliance on the decision without looking into the factual background of the

case before it, is clearly impermissible; it is not everything said by a Judge

while giving a judgment that constitutes a precedent; Courts should not place

reliance on decisions without discussing as to how the factual situation fits

in with the fact situation of the decision on which reliance is placed. Again

in Madhya Pradesh Housing and Infrastructure Development Board Vs.

B.S.S. Parihar MANU/SC/0789/2015 it was reiterated that broad

resemblance to another case is not at all decisive; observations of Courts are

neither to be read as Euclid‟s theorems nor as provisions of the statute and

that too taken out of their context.

19. I am therefore humbly of the opinion that the view taken by me in

Jamia Hamdard (Deemed University) remains unaffected by Royal Medical

Trust (Regd.)

W.P.(C) No.7128/2015 Page 35 of 40
20. A comparison of the deficiencies, for the reason whereof the negative

recommendations dated 21st January, 2015 and 11th May, 2015 were made

by the MCI, shows that the deficiency in faculty is common to both; while in

the first, deficiency was of 15%, in the second, it was 23.3%. Though

undoubtedly in the list of deficiencies forming the basis of the first negative

recommendation, deficiency in residents and which in the second negative

recommendation was as high as 64.4% does not find mention but a perusal

of the letter dated 23rd May, 2015 of the petitioner to the UOI filed as

Annexure-P15 by the petitioner shows that the petitioner did not controvert

that at the time of verification (head count) at 11:00 AM on the date of

second inspection, the residents were not present. Rather it sought to

explain away their absence.

21. To the extent the senior counsel for the petitioner sought to factually

controvert the factual report of the inspection, I am of the view that the same

cannot be permitted. After all, neither the MCI nor the UOI nor this Court

can personally visit each and every applicant College to verify the actual

position. The report of the inspection team has to be necessarily relied upon.

There is no reason for this Court to doubt the said report of the inspection

team when no ulterior motives have been attributed or pleaded vis-a-vis any

W.P.(C) No.7128/2015 Page 36 of 40
of the members of the inspection team. There is no reason for this Court to

presume that the reporting is factually incorrect. It cannot be lost sight of

that there is a vast difference between what may be shown to exist on paper

and what may actually be existing. If it were to be held that the approval has

to be granted merely on paper assessment, there would have been no need to

provide for the physical inspection. As already opined by me in Jamia

Hamdard (Deemed University) supra, cases of applicant colleges claiming

compliance with all the requirements, having serious deficiencies affecting

education to be imparted therein are not uncommon. It is for this reason only

that the Supreme Court in Manohar Lal Sharma Vs. Medical Council of

India (2013) 10 SCC 60 has cautioned about the grant of approval to

medical colleges which would churn out half-baked doctors.

22. I am therefore not inclined to enter into the controversy whether the

report of inspection is factually correct or not inasmuch as the said question

in any case, even if to be decided, cannot be decided without the

examination and cross examination of witnesses and for which this is not the

appropriate fora.

W.P.(C) No.7128/2015 Page 37 of 40
23. That brings me to the contention of the senior counsel for the

petitioner, of the recommendation of the MCI being not in the prescribed

form.

24. I have perused the writ petition and do not find the petitioner to have

taken the said ground, neither in any of the representations made nor in the

grounds in the writ petition. Of course, the same is a legal plea which can be

permitted to be raised even without any factual basis but in none of the cases

which have come up before me I have found the recommendation of the

MCI to be in any different form than as in the present case. It may be

highlighted that even the first negative recommendation dated 21 st January,

2015 of the MCI is not as per Form-4 prescribed in the EMC Regulations

and the petitioner in its representation thereagainst also nowhere found fault

therewith on the said ground. What follows therefrom is that the said Form

has consistently been given a go bye, not only by the MCI but also by the

applicant medical colleges, both being perhaps of the view that from non

compliance thereof no prejudice is caused to anyone. Merely because the

Regulation 7(d) uses the word „shall‟ cannot be interpreted as requiring the

recommendation of the MCI to be necessarily in Form-4. Even otherwise, a

perusal of Form-4 shows that what all is prescribed to be stated therein is

W.P.(C) No.7128/2015 Page 38 of 40
covered by the report of inspection which is always enclosed to the

recommendation made by the MCI.

25. As far as the contention of the senior counsel for the petitioner, of the

Form-4 requiring the MCI to state whether the deficiencies are remediable or

not, the MCI by adopting the practice of directly forwarding a copy of its

negative recommendation to the applicant medical college with a request to

report compliance has fulfilled the said requirement also. What we are

concerned with here is the fact that notwithstanding the said opportunity, the

deficiencies remained.

26. Though the impugned letter dated 15th June, 2015 of the UOI

undoubtedly does not give any reason for accepting the recommendation of

the MCI but once the statute being the MCI Act constituted MCI as an

expert body to make recommendations to the UOI, no fault can be found in

the action of the UOI if finding the recommendation to be acceptable,

merely accepting the same without reiterating the reasons which prevailed

with the MCI for making a negative recommendation.

W.P.(C) No.7128/2015 Page 39 of 40
27. No merit is thus found in the petition which is dismissed.

No costs.

RAJIV SAHAI ENDLAW, J.

SEPTEMBER 1, 2015 „gsr‟/„pp‟ W.P.(C) No.7128/2015 Page 40 of 40

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