Karnataka High Court
Cbci Society For Medical Education vs Rajiv Gandhi University Of on 27 February, 2012
Author: Ashok B.Hinchigeri
Bench: Ashok B.Hinchigeri
IN THE HIGH ( 01 f] OF KARNATAKA AT HANGALORE
DXI ED THIS THE 27" DAY OF FEBRUA
RY 2012
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SJ JOHNs (OLLLGE OF NURSING
SJNAHS, SARJAPUR ROAD
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126. ROSL JAMES
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ST JOHNS COLLEGE OF N1 RSING
SJNAHS, SARJAPUR ROAD
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127. SANJU JACOB
MAJOR. BSc NURSING 1ST YEAR
STJOHNS COLLEGE OF NURSING
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142. YESHI WANGMO MAJOR 13.& NURSING IST'S EAR ST JOHNS COLLEGE OF NURSING .
SJNAHS SARJAPUR ROAI) BANQALORE 34 PEfl flONERS (HI SRI K.G.RAGHAAN. SR.AD"v.. FOR NT/S. Dt.A ASSOCIaVItS) 4ND RAJIV (aAM)IiI t.NIVE tS1TY OF I HEAL1'H SCIFN('ES (KR%? I lK 4'-' 1 BLOCK JAYWGR J BANG4LORL 54k) 04 KF..PRESLN I Kb HI I is RFJ,ISTRA ' II .S. NOT:' L 13' 1 ,! , TJ% iN )II AL"
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FOR LI IL ACADEMI( YEAR 2010 11 AND 2011 12 ARE LEGAL AND VALiD ANI) CONSEQ FENLLY QFASH BY A WRIT OF CERTIORARE OR ANY (YFIIER \PPROPRL\TE WRIT OR ORDER OR DIRE lION fliE CIR('ULAR DAI'ED i5201! OF TIlE RESPON[)EN I \ IDE ANNEXI RE A lOjil BFT\VE LX I Ms. L1\A JOHN MAJoR, DAUGhTER OF MR. K.S. JOH N KANAM( J-IERICKAL H( )USE, VAIPU R (P 0) MALLAPAL1X (VIA) PA'li-IANAMT HI ETA (DIST KERALA
2. MsMARJYA BAI3Ii MAJOR, DAUGH1ER OF MR P \ BAB I MULAVAMKI JZHJY IL PALAPPU RATHI (I-fl ()ORAMANA 1>A) RA\ANAI)1 ERNAK( 'KLAM (DIS'fl KERALA 2 SR. MOLY HIOMAS MAJOR DAUGIJ [ER OF MR MR FIIO MAS VIMAL'\ MAI'HA \DOR\fION PROVIN ( IALI IF PHAMARASS FRY P.O. KOZI IIKO I) E DISTRIC I ND M)ORATION LONVENT SANNIDIIAN\ NEAP CIRISI 5(11001 T BAN( ViLORE MS LAAILA JOSE V1AiOR DALGIIIER 01 ML JOSI Ui0MA' h.\I \R1(h'\I (IL KAN 111 M/' 1( M C ITLNKAI AM tVi \ 0 1 KU I I Vi VE I' F' YIIAI \ (80 K XI', LRI fT IFS IMI M'0P I)AF (EL Fl OF Mi \'SW l\ ' I PAL F AMAND LiVi \ \ U Mi iM 1 FULl 'AL .' 1 [ ' j 2 i iFkO 17 V I ) Ms. TERRIN ELIZABETH K.V MAJOR DAIGIIILROF MR GEOR GE SEB \S PlAN ['I IYP \RAMBII (H) MA NGODE KANNAMBRA P 0 PALAKAD 678 686.
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1:. Ms. SHIRLY PON XA MAJOR Di\T Gil I FR OF MR E XAVIE R (378 K1 CHD\PARAMB1L CARMEL RA1\4 P08 P DODDAKAN \HALL1 NEAR SChOOL BANGALORE 560 035.
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9. Ms. MIDHU MERIN GEORGE MAJOR DALGH2ER OL MR GEOR GE ( S CHERUKARAK[2NBNEL (H) CHEN GALAM P,O AN1CKADU (VIA) KOTTAYAM DIST. KERALA 686 585.
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10. Ms.SUMIJ,M MAJOR D\LGH1ER Of MR A I JAMES 117 PLTUMAH COMPOF ND 4TH CROSS. ASHWATH NAGAR. BAN GALORE 560 094.
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1. Ms,TANI S. RAJAN MAJOR I)AIJGH[EROI MR P PH 'OKARAJN C/O V LOUL. PERPPOR HOUSE F3.H AGARATHI NAGAR PUTHUSSEF3I P.O PALAKILAD. KERALA.
2. Ms. VLJILA V.L MAJOR HAl ( H 'R (iF MR LAW,PE\( F 1 •VLJILA BHAVAN, PU LLF.NTHERI KORMOiN/\M P T M HIS 2 KE.RALA 695 504.
13: 3 \J PG IN LRJOH HAL OF' F ER flE V 2 P % TER D NO (N BRAN LATOLI PTIT (PnSS SIP 13' OP i RAJJFJ'NAGAR IPANGA LORE %f5 (•) 3 9 24s. 1333 EL BA 133 3 O•SEPH %3N J•fl P. DAFJ 01 33133 2 33J3J :3 ORE PH T M IUCMKCZH\ T11OOMKUZIF (H) All IANIKK\L WESTHILL (PU) ('L1C[F b7 005, KER\JA.
15 M JOYCE IDI( 1 LA MANNIL MAJOR. DAT UI I ER 1)1' MR ID1( LL\ ABE \i LUI IIOESL NO 21/1 TR[) ( ROSS. LJ1P1. RA. VIVEKNAGAR POsT BANGALORE 560(47 16 Ms. SHERIN SEHASHAN MAd OR I )AU ( HTE R OF MR SEBAS PlAN J( )SEPH KOTTAROI'HIL (H) NEYFHHOZIR P,O VANDANMEDI KOCEJERA, 11)1 KKJ DISPRlCLKER\L\ 685 55].
Ms. 1 GIN JULIYET M.P MAJOR. DAIJGFI'IER 01' MR M.S PAPI RAJ C. NAMMIANDAI, KNJI (VIA) CHENUAM (TK) L\ .MALAI (DiSI') TAMILNADt 6013 702.
IS Ms NIMM\ IHOMAS MAJOR 1)'\i GITFEF OF MR. \J' rI1uM\S NALP \ F (H) KORAT1 I (i WESI AMAD1 FRI( HP R (DI S KLRALA 680 '30s '1 Ms Ed'rA\ \RG1{LSI MNJ()R )\iGHiLRUl MR I \J1 I PU] IENPARAMI 11. JJJ F AS \ Al PMjY P KU'[ T Ui AU 1 'PU' i rt ii T LA I ' SIL L I rpj )k T; I 1 EILR( I MR ,T T \K \TAF H U I 15 T1 'Ihl ( R. 1 A J 24 . Ms. MAR\ ANCY N XAVIER MAJOR, DAUGHTER OF MR. XA\ IER M ST. XAVIERS IJOESE. R C STREET NEYVA 1TINKARA P.O. FHIR VANAN ['HAP RAM. KI RALA PI:HIIO\ERS .
(BY SRi K C RAG! JAVAN, SR \DV FOR M/S D A ASSOCIA IFS) AND RAJI\' GANDHi LNI'v ERSITY (iF hEA l 'ill SCiENCES (KARNA1AKA) 4'' 1 BLOCK. JAYANAGAR. F3A GALORE 560 04 REPRESENTED BY ITS REGISTRAR 2 ST. JOHNS COLLEGE OF NURSING UNDER THE ADMINISTRA LION OF ('BCI SOCIE'IY F OR MEDiCAL EDL( I ION ' Si JOT IN'S NVI'IONAL \CADEMY OF HEALTH SCIENCE. JOhN NAG \R SARJAPI R ROAD.
BANGALORF 560 (i34
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REPRES ENTED BY ITS PRE\ CIPA! MRS MNDCNNA BR1TF() 'D\ SRI S ( PA\D11 ND\ FOR RI, S D VT V u \ND \IIEF D' FOR R2 i ILSF WEE 1111 DONS \RI I FT L\ F' I 226 AN!) 221 31 JIlL (Q\, Ii FL [05 OF INDIA PD 'C 5 3FF EAR 1'H III I Fill! N1 ES NI)ViSS'O P JUL FIRS I 'iF V V 51 RSINC (O RSEA IN I liT. 251) ETsP \Dl N I ()I.T,{ErI' I OR 1111 VVI3LA ( E \. 2010 I IS \ALJ VTT) Ii V \5' 1 )NVFQ FNI Y IV ED A RFI 31 T\ D\\I1 FIJI 0 iNC ''1 'i J f V N NVI1 'F I 55 (N T!IA Ai DLI I <j 25 WP NOs43cpQta98 1 n BEIWEFN (BC I SOC IEfl FOR MEDICM A SOC IKfl RFCISTEREI) UNDER flIE. SOC IETIFS RUGISI RATIC)N AWl. 1 IAVING ri S RECISI ERED OFflCT Ar si. 1JOHNS NATICflAL. ACADEMY OF HEALTL I SCIENCES JO! IN NAGAR.
SARJAPT 'R ROAD BANGALC)RE 560034 REP BY ITS 1 ls *:ErACRY REV. DR LA4 REM F. 1) 2 51. .IOHVS COLLEGF OF NURSI NG T!M)ER flIE AJ)KIINISWATION 01' (BCI SOCIETY FOR MEDICAL ET) UCAflON.
SI. JOHN'S NAI'IONAL ACADEMY OF HEALTh SC IENCES. 4 JOHi NACiAR T t SANJAPt ROAD R BANGALORE 560034 REP BY ITS PRINCIPAl MRS MAJX) M%A BRII1'O I'EIIIIONERS (bY SRI K 0 RAG! I W4N. SR.. '\l ) F OR M, S DI A \SSC'( I UYS 4NI) rHL Si 171' '1' 4 a.\K I 1RN ?
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THESE \VRIT PETITIONS ARE FILED UND ER ARTiCLE 226 AND 227 OF THE CONSTITUTION OF iNDIA PRAYING TO DECLARE THAT TilE ADMISSIONS MAD E BY THE 2N1) PETITIONER COLLEGE AS PER THE INC REASE IN INTAKE SANCTIONED BY PIlE INI)L\N \[RSING COUNCIL 10 FTS( N RSING FROM 0 ['0 100 SEATS, , PC B.SC., NURSING FROM 20 TO 40 SLAPS, MSC. IN NIED1CAL SURGICAL NURSING FROM 2 TO 10 SES TS. COMMUNITY HEAL ['II NURSING FROM 2 TO 6 SEA IS.
OBG FROM 2 TO (3 SEATS, PEDIATRIC NURSING FROM 2 P0 6 SEATS ANT) PSYCHIATRY 2 SEATS (VIDE ANNEXI'RES I-I, 3. K ANI) L) FOR THE ACADEMIC YEAR 201 0 11 AND 2 11 12 ARE LEGAL AND VALID AND CONSEQUENTLY QUASH BY A WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE WRIT OR ORDER OR DIRECTION THE COMMUN ICATION DATED 30.0T201 I OF THE SECRETARY, DEP ARTMENT OF HEALTH ANI) FAMILY WELFARE (MEDIC AL EDUCATION) VIDE ANN EXI RE A. P1-ELSE PETITION COMING ON FOR HEA RING THIS DAY THE CO RT MADE THE FOL LOWING In XVPNos 321 OU-32 107/2011 id :32863 33002/2011 the lirsl petItioner is the (f3( I S ieiet for \Ieilh al I' duc atien I In eetnid pttitioin r is tli 1 J , r nih e 4 N sm N ai ; un 'N s i S' I U Ii ( f)fl. fl 15 ' fl Illi 3 0 s ii ul r 411 et i i N 3 n 2 ar f IN([3 I fun \ N B \I1li 11 01 150 in r \ •L N 3 I 27 and 2 in W.P.Nos.3698 4 36985/201 I arc the ('BC! fcx'jen,' and tile St..Tnlrn\ Coikqe f Nurdng.
2. All the three batches of wilt pet ltion% are dubbed heard together and are bemi, disposed of by this common order as the common questions of facts and law involved.
3. The facts of the case in brief are that the St John s College 01 NursIng sought flit Increase In Its Intakt capacity from 30 to 100 students in B Sc Nursing ('ow-se The Indian Nursing Council. idc its resolurion I%s 141 /02/NO 2008 to Nhi Ii n fer nec Is made in its C' ifliTliflied 01 lIt( .1 9 .P1 Ut) 1 (%flhi"h Fe •) arcorded approval in the 'said college br :tdniIttIiu 100 4ilerI', for F 'c '%ursmg (ow-c it rnlaik )frc dtiiintik '(b, It ,McNtW Itngran,int an 4,) P.8 14 a tc;i In I'zeçr€l:rTnl- ..%.
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:1Ti iC )U.MU )W1' uT0!scTTUPV. M4j JO tTOJ%flUfl% aLp ho S ?U1s Iflf fls4npaL U %)Eab 3 0) [flit 3UI%1flN ego UT '' 9 0) C $LITS.IflN TT4ieaH A)TUUUIWOJ (11 SJflfl 9 04 baalflOJ ( ?U1S.IflN IBJIWInS jU)fl46 UT Wms.rnN JSI% U seas 01 04 g asmoj IIUJS.lflN 39 )€J UI swas ot, oi ot uioJ aSJfl0) $UISJnN ag .rnj sjuapnic j 01 0€' uwtq üpndua 3jR1T1J alp uj abeaJJtq alp ioj puatuwoas cfl pa.osas 600r9() 9 Lii) maui hhxpaaUI SI! 117 'Jlfl3IpL1A, auj, a rna;puA aqi asojaq SaIHUTUT aqemo.ieJ dn mci JJOUflO) uapu V T44 '3fl4TIUUIO) TlOflaadSTT7 waoi atp jo uodas np Jo uoe tap!SUO) )qt U sIuaptt3s 001 2uppwpr Jo; awnbapr 'a axnpru;suujuj aiji jeii pau1du 17 SaflflT3EJ 29 1994 ('RGUHS Act' for short). The petitioners' further grievance is over the circular, dated 09.08.2011 issued by the RGUHS calling upon the colleges to discharge the students admitted in excess of their permitted intake capacity. The main prayer in these writ petitions Is the regularisatlon of the admission of the petitioning students. A writ in the nature of mandamus is also sought to the RGUHS to approve the Increase In the intake capacity as sanctioned by the Indian Nursing Council and the RGUHS's letter, dated 20.6.2009 and approve the admissions and declare the results of the exams of the students.
6. Sri K.G. Raghavan, the learned Senior Counsel appearing for M/s.Dua Associates for the petitioners submits that the facts are not in dispute at all. He submits that though the St.John's College has the infrastructure for the increased Intake capacity of admissions granted by the Indian Nursing Council and as found by the RGIJHS's Local Inspection Committee, Academic Council and the Syndk'ate the RGUHS Is declining to approve the adinission of the students in question on the sohtar ground that CBCI Society for Medical Educatjojj has not come forard to execute an undertaking in favour of the Governnierit agreeing to the said seat sharing arrangement; the said Society is not agreeable to surrender 20°o of its seats in B.Sc and also PC BSc and 25% in M Sc Nursing Course, 7 The learned Srnior Counsej submits that the issue is no more res integra ft is covcred by the Apex Court's decision in the ase of PAiNA AND OTRERS V STATE OP MAR RASRT AND OTRERS pnrtd ir (2005) 6 SC(, 537 wn r in hcld ft a urn r ty iai k I inst tu ion ar i b rnpdllcc rgrpt t regulcile or control admissions in the unaided professional educational instil uno ns so as to compel them to give up a share f the available seals to the candidcues chosen by the State. as if it was Jilting the seats available to he filled up at its dLscreiion in such prIvate instini tions, This would amount to nationalization of sea ts which has been specifically disapprove d in Pai Foundation. Such imposition Cf quo ta of State seats or enjorciny reservation policy qf the State on available seats in unaided professional institutions are acts cons tituting serious encroachment on the right and auto nomy of private pro!ss tonal educational inst itutions.
Such appropriation of seats can also not be held to he a reciulaiary measure in the interest of minority within the meaning of Article 30(1) or a reasonable restriction within the rneanincj of Article 19(6) of the Constitution. Me rely because the resources yf the Sta.te in. providing professional ed.ucation are limited, private ed.,ucatior'ra.l institutions, which interlu to provide belier professional educatioi t C'flJ ino t be fOrced by the S lute In make adruiss ions avc uIable on the basis Cf reservation ooflct less to meritorious candidate. mated. irts tilution.s, as tIlcri are not derivin any cud fto i S tale .fdnds cart h.a.ve own. admni.ss ous f,' [bin trwsparw 1., norn cup loitatwe arid ho seii / 32
8. The learned Senior Counsel also brings to my notice the Division Bench's order, dated 10.11.2005 passed In W.P.No. 14 160/2005 and other connected petitions, wherein It Is held that the State Government cannot compel the petitioner College to give up a share of seats available In the College to the students chosen by the Government; the petitioner College can have Its own admissions if the admission process Is fair, transparent, non-exploitative and based on merit. The operative portion of the said order contained In paragraph No.65(1) Is extracted hereunder:
65(1). The three writ petitions filed by the petitioner Institution In WP.Nos.52149 of 2003, 25691 of 2004 and 14160 of 2005 are disposed of In the light of the latest pronouncement of the decision by the Apex Cowl In the case of PAlnamdar vs. State of Maharashira reported In 2005 AIR SCW 3923 holding that the petitioner Institution cannot be forced to submit to seat sharing and reservation policy of the State Government and forcing such quota upon the institution either in the form qf any Act or the Rules framed by the State Government or In the form of Regulations framed by the MCI would be violative of Article 30 of the Constitution. The ARK I 33 State Government cannot compel the petition er Institution to give up a share of seats availab le in the college to the students chosen by It The petitioner Institution can have Its own admissi on Qf the same Is fair, transparent non exploitative and based on merit. But the admissions whi ch have already been made to the petitioner colle ge cannot be disturbed at this state. Thus the 3 writ petitions filed by the petitioner Institution In W.P.Nos. 52149 of 2003, 25691 of 2004 and 14160 of 2005 shall stand disposed of In the above terms."
9. Sri Raghavan submits that there Is no statutory provision, which empowers the Gov ernment to compel the petitioner Institution to surr ender any percentage of Its seats to the Government. He submits that neither Section 45(5) nor SectIon 45(
10) of the RGUHS Act 1994 has any application for the petltioner& cases, as admittedly the petitioner College is neither new nor it Is starting any new course.
10. Sri S.G.Pandit, the learned counsel appearing for the respondent RGUHS submit s that admittedly no permanent affiliation is granted to the petitioner College; the affiliation is being ren ewed on Rail 34 annual basis. He submits that the petitioner Coll ege is not justified In admitting more students than perm itted either by the University or by the Government.
He read out the provisions contained in Section 45(1 O)(b ) of the RGUHS Act, 1994. The same are extracted hereun der:
"45. AffiliatIon of Colleges.- 10(b). The maximum number of students to be admitted to a course qf study shall not exceed the Intake fired by the University or the Government as the case may be, and any admission made In excess of the Intake shall be
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11. Sri Pandit also brought to my notice this Court's decision in the case of P.C.DENTAL COL LEGE v.
DENTAL COUNCIL OF INDIA, reported in ILR 199 4 KAR 1201 to buttress his submission that ther e Is no distinction In the eye of law between an insti tution running an unauthorised course and an Insti tution running the course authorisedly, but by admitting the students in excess of the sanctioned intake capa city. As admittedly the petitioner College has take n more number of students than what was granted by the 'IBM Lniversity, the idmissions ol the students in question annot be approved so onterids Sri Pandit
12. Sri R Ornkumar the learned ddition ii Government Advocate appearing for the Government submits that he insistence for surrendering 2o and 25°o of the seats is in keeping with the constitutional mandate phi1osoph and x isiori as enshrined in the preambk to the ( oristitutiori lie submits that to promote quahty justice and fraternity reasonable restrictions an b imposed on th Inc itic Hal tistitution' Iemdr ding fly 20° an 1 2 9' f h c t ft gixung te r th a d 36 bctu 'ceri unaided prircite pr'ofessioncd institutions and the State.
. l 33. So far as the minority unaided insulurionS are concerned to admit s:ludenrs being one of the components o 'the riqhi to establish rind administer an Lnstitution, the S Late cannot inte,jere therewith, Lip (0 the level of undergraduate education, the minority unaided educational iris titutions enjoy total freedom.
1 34. However, different considerations would apply for graduate and postcjrathtate level of education, as also fOr technical and projhssional educatjonal institutions. Such education cannot be imparted by arnj institution unless recognized by or affiliated with any competen i authoriuj created ha law, such as a University. Board, Centra.l or State Goverriment or the like. Excellence in eclucculon arzd mairitencuice of high stunt-lards this level are a must, TofuUiil these otfiecti.ves. the State cart aria rather must, in national interesi.
step in, The e.ducaticn., kn..ou.., lee/pc and lea..rnfriq at this Level possessed by ii tdividuais collectively constitutes national teccuin.
I 46 iVan- minority mtna.ided ins utun,oris ccvi.
also be subieste I 6 similar re.shictians wh.ich are jbu id reasonable and in the interest of student corrimm.emtJ xotessiona echivatiori should be made accessible on the c:rterion of merit and on .
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37non--exploita tire terms to all eliqible students on a unJonn basis. Minorities or non-minoriiles, in exercise of their educunonal rights in the Jteld of professional education hare an obligation aiid Ct duty to maint.ain requisite standaras of professional education by gi.virty adrnfss ions based on merit and making education equczlhj accessible to eligible students throuqh a fair and transparent admission procedure and on a recLsortalejee-structure.
13. The learned Additional Government Advocate submits that, as the Government Orders, dated 02052009. 24,05,2010 and 1L0720tl (Annexures-R I to R3 respectively) to the counter filed on behalf of the Government in Writ Petitmn Nos. 36984 --36985 ,'20 11 are not chailended. the invitation to the r)erinoner Society to execute the consensual atireement cannot be petitioners: challcnde to the communication, dated
14. In t.he. cc.unm of the r...io.nder. Sri Ratihavan snhn.ft t.l.tat. the petitioners cccl not cha.ilc..npe the a '-
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jO have no application for the petitioners' cases. He also submits that the Pttitiofler Society and two other Societies have ensured fairness an.d transparency in the admission procedure. He submits that this is taken note of by the highest Court of the land in the case of ISMALIC ACADEMY OF EDUCATION AND ANOTHER v. STATE OF KARNATAKA AND OTHERS, reported in 2003(6) SCC
697. The relevant paragraph of the said judgment is extracted hereinbelow:
1 7. At this juncture it is brought to our not tee that several institutions, have since long, had their own admission procedure and that even though ihen have been admitting onto students of thud own community no finger has ever been raised against them and no complaints have been made rcqordinrj Idirness or trcinspurencg of the admission procedure adopted by them. These ins tE.tutions m..zhmit that then have special ibatures and I Is-u thej stand on a diffbren[ I6otircj ftom other minority nomsalded pryfessional institutions, It. is stthmittr.'d thn.I thei.r cases are not based oni on the AqA. domino from Article hAl but in ad.dition then have sonic special features which mcciv ire i.imo.i: ih.eti be mcrmitted to -rn] mit in the i ' .A rfbrence is made to few such ins itutibns i.e. Christian Medical (ollege. Xellore, SCJohns HospitaL Islamic Academy qf Education etc. The claim of these institutions was disputed. However, we do not think it necessary to go into those questions. We leave it open to the tnstituhons which hcire been established arid who have had their own admtsszon procedure frr. at least. the last 25 hears to apphl to the Committee set our hereinafter."
15. Sri Raghavan submits that pursuant to the aforeextraeted portion of the order, the Oneman RegLllatorv Committee set up for monitoring the admissions of professional courses has granted permission to the petitioner Colle e to conduci its own .Adni.ission Test (Entrance Test) to Undergraduat.e a.nd Postgraduate Medical Courses,
16. The questutn. that fal.Is for .rnv considerat.ion is whether tile raising of the intake capacity can be denied to the petitioner institution on the ground of its reins al to surrender 2.0% or 25% of the seats to the Government.40
17. The respondents have not disputed that the petitioner College has the necessary infrastructure for admitting 100 students to BSc. Nursing Course, 40 stndents to RC. BSe Nursing Course and 30 students to M.Se. Nursing Course. On in.speeting the petitioner institntion, the apex body, namely, the Indian Nnrsing Conneil ha.s accorded approval to the petitioner College for admitting 100 students in B,Sc, Nnrsing Course, as is evident from its letter, dated 19.1 2009 Anncxurc-L), Simiiar]y, its letter, dated 6.1 2009 nexureJ) is the Indian Nursing Council's letter conveying its resointion approving the intake of 40 students for PC B%Sc Nnrsing Course. It is not In dispute that earlier the petitioner's intake for the said Course was 20. The Indian Nursing Council has also rcsoIvcd to approvc the intake capacity ot the petitioner C.oiIcgc from 10 to 30 for MSc. Nursing Course, as is cvidcut from its list of colleges and their respective intake c.apacity. The list is produced as a part of PmncxurcJC 41
18. Based on the Local lnspeetinn rnmmittee's report of the RGUHS and thc minutes of the Academic Council meeting held on 6 52009 the Syndicate passed the resolution on 56 2009 recommending the increase in the intake capacity for B Sc Nursing Course frnm 30 to 100 students, PC BSe (Now called P.B) Nursing Course from 20 to 40 students, MS Nursing in Medical Surgical Nursing from 2 to 10 students, Community Health Nursing from 2 to 6 students. ORG Nursing from 2 to 6 students and Paediatric Nursing from 2 to 6 students for the academic year 2009 10 Thc RGIJHS plac ed thc matter before thc (rovcrnmcnt for thc. nccdful action in the matter 9 1 hc vcxr ix c is iot ii p i i ig it ci ac ity to I n r r I, 42 passing the order raising the pet Itloner's Intake capacity Clii the solitary wound that 11w petitioner College Is not execuung the Memordndum of Understanding undertaking to give & O 2 'o
- of the seats to the (;oveniment. What has to be examined Is whether the relevant provisions confer any power on the Government and/or University to deny the Increase In the Intake capacity on the ground of the petitioner Coilegc refusing to enter Into the seat-sharing agreement with the Government. Section 45 of the said Act dealing with affiliation of Colleges is extracted hereinbelow fl45 Affiliation of colleges.-- ii' c ollrges intlwi tlit' Uvzweisiw .trca rnaj on salts lying tnt ondrnoz spt ittat th cak x 4flh.izcI (he I nh aslli as afliliaied vllçges ly 114' L'nh'ersjn •n' 'lie lcromnwn(Zarupls riuule' 1 fl'c a C it. ui 1 4 C'( C 1 ? jut ( "IV' 't".lrI; si11 t't ear:
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existing provision In the neighbourhood and the suitability of the locality where the college Is to be established.
fbi that It Is to be underthe management ofa regularly constituted governing body.
(c) that the strength and qualifications of the teaching staff and the conditions governing their tenure of office are such as to make due provision for the courses of Instruction. teaching or training to be undertaken by the college.
(ci) that the building in which the college Is to be located are suitable and that provision will be made in conformity with the Ordinances for the residence in the college or In lodging approved by the college. Jôr students riot residing with their parents or guardians and for the supervision and we(fare of students.
(e) that due provision has been made or will be madefor a library.
(1) where affiliation Is sought In any branch of experimental science, that arrangements have been or wiU be made in conformity with the Statutes, Ordinances and Rules for Imparting Instruction in the branch of science In a properly equipped laboratory or museum.
(g) that due provision will, as •far as circumstances may permit, be made for the flay p 44 residence of the Principal and members of the teaching staff In or near the college or the place provided for the residence of students.
(h) that thefinancial resources of the college are such as to make due provision for Its continued maintenance and efficient working: and (U that rules fixing the fees, V any, to be -- by the students have beenframed or will be framexi (3) The application shall further contain an assurance that after the college Is afflhlatecL any transference of management and all changes In the teaching stqff and all other changes which resu lt In any of the aforesaid requirements, not being jI4ftlled or continued to be fujfllle4, shall be forthwith reported to the Syndicate and to the Sta te Government or such authority as the Govern ment may specify.
(4) On receipt of a letter of application under sub-section (2), the Syndicate shalt-
(a) direct a local Inquiry to be made by a competent person or persons authorised by the Syndicate in this behalf in respect of such matters as may be deemed necessary and relevant
(b) make such further inquiry as may appear to II to be necessary: and ASH 45 (C) record its opinion ajIcr consulting the AcademiC Council on the qi iestion uThether the applicat ion should be granted or refused, either in whole or in part. staling the result of any inquiry under clauses (a) and (hi.
(5) The Reqistrar shrill within suc! time as the Government may from time to time specify submit application and all proceedings. if any, of the Academic Council and of the Syndicate relating thereto to the Government which. after such inquiry as may appear to it to he necessary, shall make their recommendations fOr the grant of the application or any part thereof or refuse the application or any part thereyf and the (Jnwersity shall issue orders accordingly.
(6) Where the application or any part iitereoj is granted, the order of the University shall specify the courses of instruction in respect of which and the period for which the college is aftiiiatecl. and u here the application or any part the reof is n.Jsed by the Government: or the University. the grounds Provided lb at on the recommenda 1:100 ire Governrent, permanent affiliation may be granted 0 c w'oc H on t as allioci ci u m period riot less than five years and fiffill all the I 'l LH ' ci i ' H'! 0U H' (Jj and aximin sUnatjve standards prescribed by the I S1 ,Y ' I 4 46 (11 is sxrn as possible qftci thc Government or tiw I nlveisltz, makes its order. the Registrar shall submit to the Senate a Jull report regardinq the application, the ciction taken thereon wader cub cccitorts iii and Ii. and rf cdl pioc.'eedirags connected therewith.
(81 An application wider sub section Il) may be withdrawn at any time bçl'ore an order Is mad e wider sub section (5) (9) i1aere a college clecires to add to the courses of uastnzctlon In respect of which It is qjllliated.
the proccdumc prescribed by sub sections t2) to (8) shall sofar as may be. 1oUou 4.
(10) (a) No adrnLcston of students shall be made by any 'wit' t olleqe seeking affiliation to thL I UJEt shy or by an existing collcg scLkmnq a(fzllafton 0 a tat coursc j study to set I c xis's'. i nles% cc tiw case mat & altlharlnn has bEE r yrantec' u 'rich cc • s lleqe or U lit 'isa a a alleqe an re'pr I of such 'uric s 4 %w 1,,
2.' 11 na 'n'i p. irs k,tr t 'c ' 'em 'LtId'CL Ic .1 (c' E 4 ?I nuL .tll I cA C 1 'It intakE (I'ec ..nj tic I mm cr rIds ' 'o 'tn;. ', ( It (1S( °!I 'e z'iL ("?y n4,flj%Isq? n)'jJ• 7_.
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20. The perusal of the afore- extracted provisions reveal that no power is conferred on the Government and/or on the RGUHS for denying the increase In the Intake capacity for an institution's failure to enter into the seat sharing agreement with the Government. The Institution's application for the increase in the Intake capacity can be turned down on the grounds such as lack of Infrastructural facilities, there being no need for starting the course in a particular locality. etc. The demand of the Government that the petitioner College must sign the memorandum of understanding agreeing to give 20-25% of seats to the Government is not traceable to any provision of the RGUHS Act.
21. Even when (I) the apex body, namely, the Indian Nursing Council has approved the increase In the Intake capacity, (II) the RGUHS's Local Inspection Committee has found the Infrastructure adequate, Iii) the Academic Council and Syndicate have put up favourable recommendations and (lv) the Karnataka State Nursing Council has accorded recognition to the Ass' 48 petitioner College, there is no reason why the Government should deny to the petitioner's College the benefits of Infrastructure development. The decision-
maker has to take Into account the relevant materials and exclude the irrelevant materials from its consideration.
22. For an additional reason too, the Government's insistence for seat-sharing is unsupportable. It is not in dispute that the petitioner is a minority institution and that it is a self-financing institution. In the case of P.A.Inamdar (supra), the Apex Court has held that the appropriation of seats by the Government in minority unaided institution cannot be held to be a regulatozy measure in the interest of minority within the meaning of Article 30(1) of the Constitution of India or a reasonable restriction within the meaning of ArtIcle 19(6) of the Constitution of India.
Following the said Judgment of the Apex Court. the Division Bench of this Court In W.P.No. J 4160/2005, filed by the petitioner College and others took the (181L 49 considered in that the petit ioiier College cannot be breed to give up a share of to the Government.
23 The submissions urged on behall of the respondt Ilts ai ( refic c'th e of theh concern for securing admissions to the meritorious students at affordable fees. This Court does not have an Iota of doubt about the bonafides or the weli meaning approach of the Government, but the respondcmits act are to be judged only on the touchstone ot what the law pnn Ides for.
Though the Government may have acted with the best ol intentions it, al', uira not uphoidabk they are I 1101 backed by la 24 ihe bsenation mad" in slit Ap ( nut in slit 'fP.A,Iuaindar (supra) flu i thc State csui step it' iCbh'lk ii .UicJ l'' 'øi')ILtl IT1%tzttitIo,i is £ m:,d' I: 'I e • c,nteq 'I the inipenhin'- necci n mamlain high td1iidj(I -t.Q v'l.Cc 't rceII' ii' C :11 d'jc at" a 11w 'end 1 jIJ( , T,j( j :11 .,c,'ah 'tiE 'inpn'ttt .11 ft ii •i I in 11(41% • i •,iiI it. s t 1' L'.itt a: '1 .11tH fit I 1,1 f
-- .1 .'j. ,.j 50 fair and transparent admission procedure and on a reasonable fee cinicture. it 6 not tiic c as of tile respondents that the petitioner College N ind uking in any imlair admission practices or charging any exorbitant or impermissible fees. Paragraph No.17 of the Apex Court" judgment in the case of Ismalic Academy (supra) Is Indicative of the positio n that the petitioner and few other minority unaided institutions are on a different footing: there have been no com plaints against them: no finger has ever been rais ed against (hem as they hai e lair and tnnsparent adm ission pi x'edun The \pex ('oult iesend 11w liberty to them to apply to inc drnlss1on Monk .ring (ommit tet. (One mm Re l%ul t 'n Commnt eJ for conclut trng their •'tn Lmranrc Te'.i Pursuant thtr:to ii c pi titiontr C i th 1 t iii 1 t i p4rmisc ion In tli av ., i ' emini'ttt 'i'd ias bcti Oh l'itliiq I ' "t U I t P 'Ufl 1C rsts foi ? 1T11%% Ic t )tt,Ic.ili 1 c .'ur'c c III. 1 t1 %%tj( ri 'ii-- ini •,5, tilt r . ' 51 the Government to the petitioner inst Itution demanding the execution ot tht memorandum of uud erstandrng for the seal sliailng is quashed Consequent. clause 1(b) of thc (ircular, dated 5.5.20 1 1 Annexure A) and the circular dated. 9.8.20 1 flAnnexure B) In W.V Nos.32 106 107/2011 and W.P.32863
-33002/201 1 are held and declared as unenforceable Inso far as they pertain to the petitioner ('olk'ge. if the petition er College has made the admissions within the Intake parameters set out in the RGUHS' letter dated 206 2009 (Anntxure M).
26. What is in uualdc d uistiratiGn equin a largei i-ba 's t i c r icip U )a if se era 1 educational instltutiea;s It ' on1 ii a limited se list ilni an nun led list' 1 1 i a 't.
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1w the Government at its cost: ek'ctrk'ltv and water arc
being supplied in the educational Institutions at
oncessional ratts flit educational instimtions may
not be paying any property tas to the local bodies like Corporations and Municipalities. All these things indicate that an educational institution receii es aid from the Government In different forms and ways and by way of different concessions and relaxations. Having been the beneficiary of these things, th Institutions may not be justified In refusing to assist the Government in performing its obligations. If there Is no c onsensual igrt em nt betwec n the Gm c rnnn ni and an instill tioi chich do 01 icc eKe the sflary grant a xl tht mamt( nanc e trant, the Gotrrunent mm Ii€pe In hn ig in i ie lay r muid tin estinR lay 1 w ir %( % tI) I) )C sI li K i il t 1 1 c.rJx)r.)iistil.. Aft icctp, .i:iti 'ctio;i --i4(. ii c. LiJC K. na €tk Mun p iliti Art A 11 çi' o'. c 1 ii ci 1 1 1 ) ja j: •t : -
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obligations after taking the benefits from the State Government or the local self Government, some of the statutory provisions gh lug exemptions relaxations oneessions may have to he re visited. It is for the Government to take a call on this issue.
27. The Government and the RGIJHS are directed to pass an. order in keeping with the RGUHSs letter.
dated 2O62OO9 (Annexure M) increasing the petitioner's intake capacity for B,Sc Nursing Course from 30 to 100 students, PC B,Sc. Nursing Course from 20 to 40 students, M Sc Nursing in Medical Surgical Nursing from 2 to 10 students Community Health ursing z m 2 t b tudu Es OB( N rsrng Ii o £ tudcr t an a diatnc 'lursing € tu Ic nts 54 the revised intake capacity, the particulars of which are set out in the RGUHS's letter, dated 20.6.2011 (Annexure-M), the RGUHS shall approve their admissions, announce the results of their examination, if they have appeared for the same, and take all consequential steps.
29. In the result, these writ petitions are accordingly allowed. No order as to costs.
Sd/-
JUDGE VGR/LBIMD ABHJ: W.Po32 106 32 10YJ201 I 19,10,2012 & 32863 33002/2011 C/w, WP.Nos,36389 36410/2011 & W.PNO5,36984 36985/2011 ORDER ON 1.A.N, 112012 By my order, dated 27.022OJ2, I allowed the it petitions, The operative portion of the said order reads as follows:
"27 The Gouernnw,t and the RGUH$ are directed to pass an order in keeping with the RGL]Jfs letter, dated 20.6,2099 lAnnexure Al) increasing the pcIitioner intake capacity for B.Sc Nursing Course from 30 to 100 students, PC B.Sc, Nursing Course from 20 to 40 students, M.Sc, Nursing in Medical Surqical Nursing from 2 to 10 Studnnts Commwiin Health Vursinq from 2 to 6 Students, 0130 Nursing from 2 to 6 studcnr.s and Paethatnc Nursing from 2 to 6 students for the r demr tjear 2009 10 8 seqi i> 6 t c 1C I I w eted appr e 11w admnzs. a It C tr r q i lEt bjec I it' nee 1mg Cd he hqthUit at rio idr i1sr Ia Ot rs I Fe lpbrit iitS%lr ac tin annowre the iesulis of theft avaminazio u, If rhci hare appeared for the sane. and take all consequential steps."
Sri Raghann the learned Senior Counsel appearing on behalf of thi petitioners submits that the respondent iTnirersity is not according appro al to the admissions of two students admitted to M Sc Psychiatry Nursing for the academic year 2010-2011 and 2011 2012 on the ground that there jq no mention of the Psychiatry faculty In the order Sri S G.Pancllt. the learned counsel br the respondent LiiivenIiy submits that thc clmissions of thc biLL students (petitioner Nos. 21 md .2 in ' P ?%O5 36383 36410/2011 ire ret ii'' cC ' 1 w a.
SI ifi -(Ic V (lift I Iii ttii th'e sa Ti at j.ata 8 oi the n e-- r cFr c un s nv ft e tiir id z csior I dl t1 ft t no i I n 4cc 1 It r ti.t flt I spor'i 'ii lj 1 C' iii Ii, ( rn I cF •%1tSi A us ', I .A' I I t 't I ".' • t S academic year 2010-2011 and 2011-2012 . (petitioner Nos. 21 and 22 in W.P.Nos.36389-36410/20 1 1).
I.A.No.1/2012 Is accordingly disposed of.
sal Cm!-