Bombay High Court
Dr. Tushar Nanasaheb Patil vs Appropriate Authority ,Tal ... on 15 October, 2019
Equivalent citations: AIRONLINE 2019 BOM 2088
Author: Akil Kureshi
Bench: Akil Kureshi, S.J. Kathawalla
Sherla V.
wp.12023.2018+_902.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE SIDE
WRIT PETITION NO.12023 OF 2018
Dr.Tushar Nanasaheb Patil ... Petitioner
Vs
Medical Superintendent
... Respondents
Sub District Hospital, Chandwad, Nashik & Ors.
With
WRIT PETITION NO.12026 OF 2018
Dr.Tushar Nanasaheb Patil ... Petitioner
Vs
Medical Superintendent
... Respondents
Nashik Municipal Corporation, Nashik & Ors.
With
WRIT PETITION NO.12027 OF 2018
Dr.Tushar Nanasaheb Patil ... Petitioner
Vs
Appropriate Authority, Trambakeshwar & Ors. ... Respondents
With
WRIT PETITION st. NO.26534 OF 2018
Dr.Tushar Nanasaheb Patil ... Petitioner
Vs
Medical Superintendent
... Respondents
Nashik Municipal Corporation & Ors.
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wp.12023.2018+_902.doc
Mr.V.M. Thorat with Mr.Aditya Bhagat i/b M.V. Thorat for the
Petitioner
Ms.Chaitrali Deshmukh for Resp. No.1 in WP/12026/2018 and
WPST/26534/2018
Ms.Shruti Vyas, B Panel AGP, for Respondent State in
WP/12023/2018, WP/12026/2018 and WP/12027/2018
Mr.A.P. Vanarse, AGP, for State in WPst./26534/2018
CORAM: AKIL KURESHI &
S.J. KATHAWALLA, JJ.
DATED: OCTOBER 15, 2019
ORAL JUDGMENT (PER AKIL KURESHI, J.):
1. These proceedings arise in common background. They have been heard together and would be finally disposed of by this common judgment. For convenience, we may refer to facts from Writ Petition No.12023 of 2018 which are as under:
The petitioner is a Radiology Doctor. The petitioner has his clinics at four different places in Nasik district, State of Maharashtra. At these places, the petitioner has installed sonography machines. The petitioner's centres are registered with the concerned authorities under the Pre-Conception and Pre-Natal Diagnostic Techniques (Prohibition of Sex Selection) Act, 1994 Page 2 of 10 wp.12023.2018+_902.doc ('the Act' for short). The respondents received complaint about the irregularities allegedly committed by the petitioner in running the said centres. According to the respondents, the petitioner, upon visit by a team of the authorities, was found to be carrying the probes being used for the purpose of sonography machines and other paraphernalia, in his car. Pursuant thereto, a show-cause notice came to be issued by the Health Officer to the petitioner on 13.1.2017. In such show-cause notice, it was alleged that upon inspection on 10.1.2017, the petitioner was found to be carrying following articles in his Innova car:
"1. Sonography Prob No.1 (Toshiba PVG 366 M Sr.No.A0564839)
2. Sonography Prob No.2 (TOSHIBA Trans Vaginan pro.
PVG 601V Sr.No.845351571)
3. Sony Videography Printer UP897 MD Sr.No.108790)
4. Laptop HP Compact+ V-3000
5. Mattress and two pillows were spread in dickey of Innova Car.
6. Several kinds of Wire, connector, UPS keyboard, sonography gel, Tissue Paper are such suspicious materials were found.
7. It was found that, out of above materials Sonography Prob No.1 and 2 were not registered on your registered Center No.219? Said Sonography Probs are registered on which center?
8. Out of above materials Sonography Prob No.1 and 2 were found in your vehicle, said sonography materials could not be taken from any registered place to another place without getting pre-approval for the same under Page 3 of 10 wp.12023.2018+_902.doc PCPNDT Act. Thus you had taken any approval for the same?"
2. The notice, therefore, alleged that the petitioner had breached the provisions of the Act. He was called upon to show cause why for such breaches, action should not be taken against him. The petitioner replied to the show-cause notice under communication dated 23.1.2017 mainly taking the stand that he had not breached any of the provisions of the Act and that the probes cannot be stated to be part of the sonography machine. There was, therefore, no need to take any permission of the authorities before taking them out of the clinics. To protect them against erosion, the petitioner used to carry the probes with him. He further stated that the components like wire, connectors, UPS, etc. are not part of the machine capable of detecting sex of the fetus.
3. Unmoved by the petitioner's representation, the Medical Officer, Nasik Municipal Corporation, passed the impugned order on 20.11.2017, in which he ordered sealing of the machines and suspension of the petitioner's registration with effect from such date.
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wp.12023.2018+_902.doc
4. Appearing for the petitioner, the learned Counsel submitted that the petitioner had not breached any of the provisions of the Act. None of the parts carried out by the petitioner in the car would be stated to be part of the machinery requiring permission of the authority before transporting. He submitted that the authorities have passed the order of suspension of registration without providing the period for which the said suspension would operate. He submitted that on account of the said action, the petitioner's four centers have been shut down since nearly two years. The petitioner was additionally discharging his duties in government hospitals which he is unable to do. In any case, therefore, the action of the authorities is extremely harsh.
5. On the other hand, the learned Counsel for the respondents opposed the petitions contending that the petitioner had clearly breached the provisions of the Act. He does not dispute the basic allegations. The authorities have already initiated criminal proceedings against the petitioner in terms of provisions of the Act.
6. In the facts of the present case, we are not inclined to go into the question whether the probes and other materials found from Page 5 of 10 wp.12023.2018+_902.doc the car of the petitioner can be stated to be part of the sonography machine so as to require permission from the authorities for shifting. This is so because even otherwise, the impugned order of the authority has outlived its life. We say so because of the following reasons.
7. As noted, the sole allegation against the petitioner was that on enquiry, the petitioner was found to be carrying certain parts of sonography machines. At the end of the enquiry, the authority held that the allegation was established. Neither in the show-cause notice nor in the final order there is any allegation of sex determination. The question is under such circumstances what order the authority could have passed. In this context, we may refer to section 20 of the Act. Section 20 pertains to cancellation of suspension of registration and reads as under:
"20. Cancellation or suspension of registration. - (1) The Appropriate Authority may suo moto, or on complaint, issue a notice to the Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic to show cause why its registration should not be suspended or cancelled for the reasons mentioned in the notice.
(2) If, after giving a reasonable opportunity of being heard to the Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic and having regard to the advice of the Advisory Committee, the Appropriate Authority is satisfied Page 6 of 10 wp.12023.2018+_902.doc that there has been a breach of the provisions of this Act or the rules, it may, without prejudice to any criminal action that it may take against such Centre, Laboratory or Clinic, suspend its registration for such period as it may think fit or cancel its registration, as the case may be.
(3) Notwithstanding anything contained in sub-sections (1) and (2), if the Appropriate Authority is of the opinion that it is necessary or expedient so to do in the public interest, it may, for reasons to be recorded in writing, suspend the registration of any Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic without issuing any such notice referred to in sub-section (1)."
8. A perusal of the said section would show that under sub- section (1), the authority could suo moto or on a complaint, issue a notice to the Genetic Counselling Centre, Genetic Laboratory or Genetic Clinic to show cause why its registration should not be suspended or cancelled for the reasons mentioned in the notice. Sub-section (2) of section 20 provides that if after giving a reasonable opportunity of hearing to such a Centre and having regard to the advice of the Advisory Committee, the authority is satisfied that there has been a breach of the provisions of the Act or the rules, it may, without prejudice to any criminal action that may be initiated, suspend its registration for such period as it may think fit or cancel its registration, as the case may be. Sub-section (3) of section 20 provides that notwithstanding anything contained Page 7 of 10 wp.12023.2018+_902.doc in sub-sections (1) and (2), if the authority is of the opinion that it is necessary or expedient so to do in the public interest, it may, for reasons to be recorded in writing, suspend the registration of such a centre without issuing any such notice under sub-section (1).
9. There is thus a vital difference between an order of suspension that the authority could pass under sub-section (2) of section 20 as compared to one that could be passed under sub- section (3) thereof. The order of suspension under sub-section (2) of section 20 is in the nature of a penalty. This section talks of suspension of the registration for a definite period or for its cancellation altogether. Looking to the gravity of the misdeeds of the centre, the authority could either pass an order suspending registration for a definite period or may cancel it which would have a permanent effect. This can be done only after issuance of a notice under sub-section (1) and giving an opportunity of hearing to the noticee as provided under sub-section (2). On the other hand, the suspension referred to sub-section (3) of section 20 is in the nature of immediate measure that the authority can take. This sub-section starts with a non-obstante clause providing notwithstanding anything contained in sub-sections (1) and (2), if Page 8 of 10 wp.12023.2018+_902.doc the Appropriate Authority is of the opinion that it is necessary or expedient so to do, pass such order of suspension without issuing any such notice referred to in sub-section (1).
10. In the present case, clearly, the order of suspension passed by the authority is one under sub-section (2) of section 20 and is thus, in the nature of penal order and not an order suspending the registration of the centre pending further enquiry. In that view of the matter, such order of suspension had to have a specific life. The order of suspension could not be in perpetuity failing which it would be an order of cancellation of registration in the garb of suspension. Neither the allegations against the petitioner even if held to have been proved were serious enough to provide for permanent cancellation of the registration nor the authority has so viewed such allegations. In our opinion, therefore, the order of suspension passed by the authority by way penalty had to be for a specified period. It was perhaps possible to remand the proceedings for the authority to provide such a period. However, in the exercise of writ jurisdiction, we would provide such a period in the present litigation to avoid any further protraction. Nearly two years have passed since the order of suspension of registration Page 9 of 10 wp.12023.2018+_902.doc has been passed. Such a period should be considered sufficient quantum of punishment. Under the circumstances, the order of suspension of registration should be terminated from today itself.
11. Before closing, we clarify that nothing said in this order would prejudice the respondents in pursuing the criminal proceedings launched in terms of section 23 of the Act. At the same time, nothing stated in this order would limit the petitioner's defences in the said proceedings, moreso, when we have kept the question of the probes and other paraphernalia forming part of the sonography machines open.
12. With these observations and directions, the petitions are disposed of.
(S.J. KATHAWALLA, J.) (AKIL KURESHI, J.)
Digitally
signed by
Vishwanath
Vishwanath S. Sherla
S. Sherla Date:
2019.10.17
15:10:09
+0530
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