Karnataka High Court
J J M Medical College vs The Director General Of Health Services on 13 July, 2009
.-:45
EH $33 HIGH COEERT as mmawmm AT
mama TH£S 'mE 13TH my 012* Jyzziizfifié 1% ' '
THE Hcrmm hzmmsfréa "
WRIT 12E1*z*rie1§i':%:o.2 i'35{2£)Q_.§
BEWEEE: M M % '
JJM Meciicai Sallfige
Savanagarrsz 3?? 004;" _ '
Rep. by its_P'1"i{;<:ipa.E M
Iv'£:'.H,R. C1;gi1,z1d:;*a:.e3<f;a: ; _
... .Petitioner
V aiéfién Sri Ashe}: A.
""" - . 1j l3é$§i§3;fi.'1§i6 fir. }_E{."S.Ravishankar, Adv.)
1, Tha Eiirezctér 0f Health
semces * _1 "
_;_M'G.1 Secéign, flimman Bhavam
'f'%@fs.-3:: E3'$§l"li 11f}"'i;':r1Z.
. '*'}."fI:ii?<::* Directer G-ezifiraifivij
.__§}:-i*'c:£:tQra,t:'i General of H€,a1th'S€rs:1ws
, MG. 1'f%::=.i9ii£::1, fiirman Blzavan
" 14;.
""?€6'a§% Ijéihi 1 10 01:.
.._"i'1ié' éemmissioner sf Eliustoms
_ 'SR Bufiénzgs
" 'Q1me:1$ Road
Eangalore 568 601. ...R3ESPO1\mE1§TS
[By ASG far I? 1 to 3)
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"?hé.s 'Writ Petitisn is filed undar Azficles 2:26 and
:22'? of the: Corastitutierz af inciia praying f§{;.._€;;;z.1as1"1
A1mexuz*e~A dated 26.9.2{}G'?' for which v'f.1"'2e:
Eetitianer wmzid as ifi law be behoider. < -« ._ " .;.
'This Writ Petiiiozil Ceming 011- 9
hearing in B--Gmup this da;;i.I","' the 'Co_2f1_rt* .1_z::.ad:-3 the T
feiiowiiig: --
ORDER.
Heard the learned fog' tfié
2. The coneétfiéssi " ._c'>f canceilation of
exe1z1pti<:::1 for ;3ay1:;:1'e:r;1: fif on i1np0r1:ed
_machiz1e:<_'31 fgvg-'(gt . petitioner dated
1.3, 'fihf-.3" wrii: peiiticm with a prayer to quash 'the grounds.
" 3.. T155» cf attack of the in1p11grze<:i order is .4 ., féspandent has not camplied with the diraction , ,_i\*~3*'§g111e'c1V4€30uI't in the writ. patitian N0.15216/1288} vifée datefi 23.9.2(}O;§ wherein this (Sour: at ~I~?':a_.ra§'aLph~--6 af its earlier Grder haé canceiied the said "'V.e'§é:¢=':":1pti0z1 notification Wi¥Z}'}(}1}i issuing notice of hearing ' 2 " "£0 the petitioner. Thtzrefore, the earlier order éatad 33; 10.2300 passad by the respazfisrzt §%a.1 is sat aside \/ réserving iijberty to the :'es§30I:1cier:at autlzoriiies if,'"the}? so desire to pass a fresh or<i<::1' after issuing a:1._a§p}§1*6§1:'iat€ $hQw~ca":.zs€ notice :0 the petiticner filjlld 'aifoztiifgg' reasonabls: opportunity of hea.:.'if1§t'o th.<f: T_
4. It is the case cf _the jfiéiifiofier the"':$f1o'é7*«~ cause notice was issued""i¥§"the dated 6.3.2007 Without daivré fixer: which resporidentwauthoritififi'-§&%§;;fi§§;§:sj the exemption notification ité caiied upon it to £5 appear on 16.3.2007 at ViV%:V#p{>ncic3nt Le. Dy.General it on 16.3.2007 a detaiieci éxpianatiéiiz silzbfizaitted by the petitioner to him «a};:#3i§;g5.--.is'it£:..é:}1e Vida Annexures C1 to C4 to :7s;1j1r.§fi.»" fif;$fe is fuifiilment of canéition of notification Ffherefore, it is giaaded by the petitions? that xmeré. no questierz G? caztxceliatian of CSEGS and fufliier wntention urged in the '£§FI'it petitian that the ..._.$§aid documents have 2510i: been consiéered by ;r&sp<:I:de3:1twa1;£i10;:'i.t},? Whiis passing the imgugled oréer. 'V Further contended that rsasanable opportuzxitfg-.._4i&:._ not given ':9 the petitioner heifers passiilg _t-he arcier of 'withdrawir2g the €X€Il1}1tif}I1 ;a::§fi'Iic§%1;tic$1'1 §_s;s'a_eb¥ » 1 in its favour for the reasons 1VT:};31'€3fI;7'{A'i(}1: iEi2'C:I'~_iVI'f}"
vio}atimi1 of condition of I1:§§:'3.g§ati;ji": V'
5. No1";~c0I1si<§::1"afiQn..Egi' tb:s:_ and the parficxliars ragardirg' and conditions of €3X6II}}3tiO§T} i'i£}fifi(7éfi§}}% i§e§§{fi'fi>§1e1', has vitiated the or°d<:1"*' have net been cons}.dsm§' r .t§(;<§fdiI;g....¢'3: finding 1'egz-31'di;:1g the *.r;ic>1a: 'f:-.i'o::.~r';c cif general notificatian of exe:npt§i31<:Vgré§}it;%§1"._§i1«'£éiv0ur cf {ha petitioner. Therefore, 11:: {1§}ii?}€I1(i(:1iii'vt}Tl.&';, the order i3 not a speaking order ' ,m:1_ ---the order passed before hearing is in- .' ;I»i£t;1£.3a.tio1:1J 'j;f3f." primcipies sf natural jusfics, hence the im:3;:. §ned order is 1133316 {:2 be quashed.
6. With refarence to €316 above $a1'c'£ iegal ;*:<3nten{i01::s urged an behalf of the patitionezg I have carafxxliy €Xa}".I1i¥1€{§ the impugned order with a View is examigite tha matter as to whether tha petitiener is '\v entitled for issuance of a writ sf certicerari a1j._<fiia0ther reiiefs and as to what Qrdar?
7. The answer to the zaforewjd Vaiffe .111 $15; negative for the foliowing I*eas{i;1'1s: ,, jj. '4 Pursuant to directiC;214__is$11€3d 33}? this jVC}<§Ht1rt_:'§11 tl1é%. earlier order dated nfitice in the farm 0:" Grder ciateciiysi' on gxetitioner same has been fietaiied explanatfigfi 16.3.2807 along with {Sf the ftliffllment of T':1:§'té;:i'1T{.::s§_'¥:i<):1. Th6 respondeiltwaufiiality after arder of this Court and €;:§3'1éz11:3..ti();1"'~f:j:'i:&s§:ed by {$16 _p€'i:itioner examined its . '<:;9.s;e_ ?w.'iE§"'--zit:fere11ce to the conditions of the General ~. ¥2fx;e1i£;;§5'i{%:':' 3648. After examining tha sa ma, it is fidiizzéii iéiaiz the petitianar has not fuiiiiled ma teams " , " corléitiéxzs enuzneratsd in the examptian I};{};t§i'i.{2&tiOI"I for purchasing the machinaries are csntixxtiazxs in nature.
\\$/
8. The learned counsei for the pet'iti¢r1:ér. has pmfiucefi the Genera} Examption E0. l04_~;B* uh}; the Central C:0V€1"fTiI11€I'Ii as per sub»se£:£.is:>Ifi'j'{V1V)"--t§i' :S€~::t .i5--5 _ ef Customs Act, 1962. The c;i;_nc}§ti(§:1s;'--.ai:t:j"eiim'n§:r:2,tr::d ' in the said zlofification w'i1i_1e '1r3:ip;;S':"iiingT.t¥1;<:; .V:::;L1i_'j5):Iie::1i:LV by azzy Ilospital either a customs ieviable therean 11n:§§f" 'sc1f} e;'<'E1;le of the Customs 'Tariffs Act, 1.975 éddifiaxlai ciuiy leviabie " C§_:'St:on}s Tarifis Act ¥i?'i§}i be e2;§:;';11;3€;eat}.i of the Conditiens by the -:;2'1_:§1e»i{x.:_'_:':$x71=¢1*:e1*':i:d in {I18 said n0'1;3fi{:a%:iG3"";.. The: exlumarated in General Eilfxfizizptjarg 1{j{1«B at S£.N9.2 am repr(}<iuce<i . ' izermgzaaeafi _ " 2. A13 such ha$pi1ia%S which majg 'as ceriified by fim said Q? Health 311$ Faiiliiy' Weifare, in each C&S€, to be rim {or pmviding medical, surgical or diagnastic treatxnent net 0131}? vsiithcut \\¢/ N) any distinetfien ef Caste, creed, I*ae'e, religion {>:'1ang'uage but aiee, ~ ' ' 21} free, on an mzerage, .
40 percent of 33.1 their-Qutfiieei' T' patieets;er1§iV»_ "
Is) free to 311 :j:1deei*._ 'petiefiis iseioriging te famflies ,."_:a;iih" 333 income ' egf Iese Iixen ri_1peee..;fi?ve hu11drei:i_ "'~.per 'm(':;.'eth, and 1<eepir1§.\_1b,:*'VV%;_If1is purpoee at .ie~ast 10 ' eiifiréent of an the Eieespital 'reserved for such p::tiente;Ve;:1Vc§'_ C) at =:1"'eesenabi'e._.£:11arges, either "-'-Z>_1"_1_'ilT}€ ~b2:i$is ef the income of _ _. 't,,'_tie'ij= eeetietzts ecmcemed or .... _ ' "*::,_ '£)fi'"1fC5I"r'i2"i':"§€¥,.v":t(} patients other ' . H meg} these specified in eiaeses " % {b3«"
5' -V 'Fufie..vee:i'te1{iiief1 urged en behalf 0:" the petitioner _ A q;fl§,'e"$}:m8E;;5.; ififiaxe shew»-eesuse netiee issueci to the petitioner V in tjE1e. fe;%u1.f'ef"erder §1e:'suar1t :0 direction issued by this Wifii regard te afieged eemiraveeiiee :32' new ..fj;1If11r:1eI1t ef eenditiefl ef the exemptiez}. netifieeiieii. ' "AV_V'§'hefef0re, the petitiener has not answered effectively {ea Vibe said shew-eause notice is not tenable in law for the reasen that: :'1er1~f'e;1lfi£mem. efeendifiezi by the petitiener V 1'6gar<:i.ing provieiixzg the medical faciiities s:%C:_%z as, surgicai GI' diagmsfic %:r'E:at1'11e1':t not only _._ei£1f=.i disti:i1cI;i:3:1 of Caste, creed, race, raligitm. bat 3130 frefi, on an average, to £31: }::~;2:sfLj ': }f.f:t:rC€:1§1:__ cf. all ' their 03116100? patients; 3113}, freé ._jEa:§' ad} ;::ég"i'.iéI1t':~é*;%. belongirxg to families with i::rf' Vf1:§é;:s tfgaxl mpeas five huxldraé per 1:r2'<;;1_§f;?if:',A 2i§V';c¥;V-' f01;ti1is pU.i'}§3OS€ at ieast :0 psrceni. 'fiéds reserved far Such C} to C4. The c0r1te§1'f;j.c:1)m .1] ccrulisei thess :3}: the: respfindentfl I» giavé fie Said ciG<:1._1mf::'1:s, rm saga <i{*;--;:§jzfi€:'3£s "a:j€:'} in feiatisn ta the particuiars given far =f;f._.1 i€ ta 199$. The 0}"€L1€I' dated 30.19.2808 ._ §§3;2;f.§:séu"V"_~w5a$;"':7s in relatisn to eariier perzicci thus, 'aha ré}'+eva:f1t'v"fpa:'ti<:u}ars as {iaeugnentary pmaf is mat n 1;-3j_0<:i£:i::.ed by the petitianer bf;'fOZ{'€ the Sfipuisy Cltimmissicner and its eificer. Fzzrthef the certificate ' iss'ue<:i by thus: Mi1'1ist1'y 0f Heaith and P311131}! Weifarsa 0f the Kamataka Siam is ms3 éL1Cefi and the 883.1%? is reqzlireii ta be issued by the said 2'v1i1'1is{Ij§: 10 the- peiitiozifiz' afier Satisfying that it has fu1Ii1}.:;«e d the canditian mentionaii in the f3X€3I11§3¥ti()I1 n0tifi.éa?.iQ§%.vv,¢ In the &bS€1'1Cf5 cf said doctimexatary czféfidendé' particuéars giver; in A.nI1eXur§:4{f?i%--.wc):11d. éisz-:=€':;.I'ijsz*~.igox --.§:9 ' i show that :1<>n~<:ompli311<:e 0f':'tem1A's aI1€1..%ct)r1ciii.i_é:3s§"0f exemptian I1(}tif2CEi{i€)f1 "fi1e_ i3eti£i:33;':E§:r.xV": §'fie'i'@f0I*é; Withdrawal of <s:xem.pti03:;;;""'g14é3;.*i=_i:€{:1._ in A 'iav'o'i1r of the petwitioner by referring 39:5 t};e:;E'rieCi:'S'i:¥1.:.Véff Supreme fjieurf:
in the: saga }s{é§_di*s§;-'é£i 'Et§ ¢é;$13<i;t{§1'VVf'<§3.se {ha reiavané poz*t3soI1_r>hf ¥.#:2<i:jVc1:"«.§s 'efiractea in tha ixnpugzmd Gfdfii' E116 {ie{:isi§:§:.~<; bf respoV:;:i:é:1£'V'in raspe{:t cf camszeilatimz sf exagfizpiien :';9:ifiCa§:i<}1": far getting imporized eqzlipinenis " A §?:}é'%i1::§%s£p§ta1 fgr the reason that the petiiiener has mat ._ Ci};:1§§ii§é'<i__ia~;5§j3;§:i the Ttemss and conditions of axampfiaza fl§i'?3EfI<i§§iG'f1 and thereffire the imptigzad Qfdfii' is in g;{:cz;14::ian<*,e' xvii}; the gamma} exemptmri r10t31fi<:ati<3:";. tiiafiziitians azzd 3150 as 'per decision sf Suprsme Court ' s**€fe:*1*${i ':0 supra. Therefam, i do not find any good $53503 ii} imiarfara W311} {ha Eriipugfiezzi arcier far €X€FCiSfi ES sf this €30u1't's pewer. Hence, the petition must as the 831133 is devaid sf znefit.
11. The Paitiaxz is dismissed but mthggiax "
SK/ck