Supreme Court of India
State Of Maharashtra vs Mino0 Noazer Kavarana & Ors on 24 April, 1989
Equivalent citations: 1989 AIR 1513, 1989 SCR (2) 710, AIR 1989 SUPREME COURT 1513, (1989) 3 BOM CR 153, (1991) 3 SERVLR 128, 1989 (2) SCC 626
Author: M.M. Dutt
Bench: M.M. Dutt, T.K. Thommen
PETITIONER:
STATE OF MAHARASHTRA
Vs.
RESPONDENT:
MINO0 NOAZER KAVARANA & ORS.
DATE OF JUDGMENT24/04/1989
BENCH:
DUTT, M.M. (J)
BENCH:
DUTT, M.M. (J)
THOMMEN, T.K. (J)
CITATION:
1989 AIR 1513 1989 SCR (2) 710
1989 SCC (2) 626 JT 1989 Supl. 135
1989 SCALE (1)1055
ACT:
Professional Colleges--Admission to. Medical Colleges
run by Municipal Corporation/State Government in
Bombay--Reservation of seats for local and outside
students--Validity of--No unreasonableness or impropriety in
State Government filling up the local seats first-Creation
of additional seats--Concurrence of Indian Medical
Council--Necessity for.
HEADNOTE:
The appellant-State by virtue of the judgment in Nida-
marti Maheshkumar v. State of Maharashtra & Ors., [1986] 2
SCC 534, after providing 15 per cent of seats under the All
India Quota and under Article 15 of the Constitution for
admission to MBBS course, laid down the policy of reserva-
tion of the remaining seats for local students in the city
of Bombay and for students from outside Bombay but within
the State of Maharashtra, in the ratio of 70:30.
In the writ petitions preferred by the respondents a
Single Judge of the High Court took the view that 30 per
cent of seats meant for students from outside Bombay should
have been filled in before 70 per cent of seats were filled
in by local students. The Division Bench dismissed the
Letters Patent Appeal by the State. In the Letters Patent
Appeals by the respondents it directed creation of five
additional seats in each of the three Municipal Medical
Colleges and four additional seats in the Government Medical
College.
Allowing the appeals,
HELD: 1. There was no unreasonableness or impropriety in
the State Government's decision to fill up 70 per cent of
seats first. The question whether the seats reserved for
local students or for those residing outside Bombay should
be filled up first was not within the purview or the juris-
diction of the Court. The High Court was, therefore, not
justified in directing admission on the basis of filling up
30 per cent of seats first. [713C-D]
2. The Additional seats can be created only if the Indian
Medical
711
Council approves of it. There is also the question of bear-
ing the cost of creation of such seats. In the instant case,
neither the Government nor the Indian Medical Council had
consented to such creation. In exceptional circumstances and
for ends of justice, the court may direct the creation of
one or two seats after giving the Indian Medical Council an
opportunity of being heard. The High Court, therefore,
should not have directed the creation of so many additional
seats. [713E-G]
[Appropriate directions issued for admission to four
seats in the Grant Medical College in Bombay and thirty four
seats in the other Bombay available under the All India
Quota.]
JUDGMENT:
CIVIL APPELLATE JURISDICTION: Civil Appeal No. 2488 of 1989 etc. etc. From the Judgment and Order dated 24.1. 1989 of the Bombay High Court in Appeal No. 67 of 1989.
G. Ramaswamy, Additional Solicitor General, A.M. Khan- wilkar and A.S. Bhasme for the Appellant.
T.R. Andhrujina, R.F. Nariman, Mrs. K.K. Pradhan, R. Karanjawala, Mrs. Manik Karanjawala, H.S. Anand, P.B. Agar- wal, P.G. Gokhale, R.B. Hathikhanawala, K.R. Nagaraja, R.S. Hegde, S. Menon, M.C. Shah, Madan Lokur, Adur Sanjay Vasant, and Mrs. Urmila Sirur for the Respondents.
Mrs. Kitty Kumaramangalam, Kailash Vasdev, Ms. Vijaylax- mi and S.P. Pandey for the Intervener.
The Judgment of the Court was delivered by DUTT, J. Special leave is granted in all these matters. Heard learned Counsel for the parties.
These appeals preferred by the State of Maharashtra involve the question as to the admission in the MBBS Course in the Medical Colleges in the State of Maharashtra. In the city of Bombay, there are three Medical Colleges run by the Municipal Corporation of Greater Bombay. Besides the said three Municipal Colleges, there is another College in Bom- bay, namely, Grant Medical College, which is a Government College run by the Government of Maharashtra.
712Shorn of all details, it may be stated that after pro- viding for 15 per cent of seats under the All India Quota and the seats which are to be reserved under Article 15 of the Constitution of India, the Government of Maharashtra laid down a policy of reservation of 70 per cent of the remaining seats for the local students in the city of Bombay and 30 per cent of seats for the students outside Bombay within the State of Maharashtra.
Certain students feeling aggrieved by the said method of filling up of the seats in the MBBS Course in the said Medical Colleges in the city of Bombay moved writ petitions before the Bombay High Court. A learned Single Judge of the High Court took the view that it was not proper on the part of the State Government to first of all fill up the 70 per cent of the seats out of the local Bombay students and thereafter the remaining 30 per cent of seats from amongst the students residing outside Bombay. The learned Single Judge, however, gave no specific direction as to the admis- sion of the writ petitioners, but left it to the State Government for the purpose. The State of Maharashtra pre- ferred a Letters Patent Appeal to the Division Bench of the High Court. The said appeal was summarily dismissed by the Bench holding that the two points urged by the Assistant Government Pleader appear to be quite frivolous. The writ petitioners also preferred Letters Patent Appeals before the Division Bench. From time to time, the Bench passed some orders. The only order which is relevant for the purpose of these appeals is dated February 8, 1989. By that order, the Division Bench of the High Court directed creation of 5 additional seats in each of the three Municipal Colleges and 4 additional seats in the Government Medical College, that is, in all, 19 additional seats. Certain directions were also given by the said order for admission of students in those additional seats and also the seats under the All India Quota.
It has been strenuously urged by Mr. G. Ramaswamy, learned Additional Solicitor General appearing on behalf of the State of Maharashtra, that the High Court was not justi- fied in directing that the 30 per cent of seats meant for the candidates outside Bombay to be filled in before the 70 per cent of seats are filled in by local candidates. It may be stated at this stage that by virtue of the judgment in the case of Nidamarti Maheshkumar v. State of Maharashtra and others, [1986] 2 SCC 534 relating to admission in Medi- cal Colleges in Maharashtra, the State of Maharashtra laid down the policy of regional reservation of 70 per cent of seats for the region of Bombay and the remaining 30 per cent of seats for the candidates outside Bombay but within the State of Maharashtra. It has already been noticed that the High Court 713 iS Of the view that the 30 per cent of seats should have been filled up first and, thereafter, 70 per cent of region- al seats should have been filled up. We have not been able to understand the reason for this view of the High Court. If 30 per cent of seats are filled up first, the candidates who are residing outside Bombay will have to compete with the local Bombay students who are also eligible for admission in the said seats. It may so happen that most of the seats meant for candidates outside Bombay may be filled up by the local Bombay candidates. If, however, 70 per cent of seats are filled up first, the more meritorious Bombay students would be admitted and those, who would not be admitted, would obviously be candidates obtaining lesser marks and it will not be difficult for the outside candidates to compete with them for the said 30 per cent of seats. The question whether 70 per cent of seats or 30 per cent of seats should be filled up first is a question which should be left to the discretion of the Government. In our opinion, this aspect is not within the purview or the jurisdiction of the Court. We do not find any unreasonableness or impropriety in the State Government's decision to fill up 70 per cent of seats first. The High Court was not, therefore, justified in directing admission on the basis of filling up 30 per cent of the seats first and, thereafter 70 per cent of seats and such direction has created some complications in the matter. There is considerable force in the contention of Mr. Ramaswamy that the High Court was also not justified in directing creation of additional seats. The additional seats can be created only if the Indian Medical Council approves of such creation. In the instant case, the Indian Medical Council has vehemently opposed before us the creation of the additional seats. There is also the question of bearing the cost of creation of additional seats. The High Court, in our opinion, should not have directed the creation of additional seats. In exceptional circumstances and for ends of justice, the Court may direct the creation of one or two seats after giving the Indian Medical Council an -opportunity of being heard, but surely the Court should not direct the creation of so many additional seats when neither the Government nor the Indian Medical Council consents to such creation. In the circumstances, it is difficult to sustain the impugned judgment of the High Court.
We are told by the learned Additional Solicitor General that 4 seats in the Grant Medical College in Bombay and 34 seats in the other Medical Colleges outside Bombay under the All India Quota are available for admission. We are also told that there are about 30 candidates who are to be admit- ted in these seats. Of these 30 candidates, we find 714 that one Sandeep Chaudhary and Miss Chaudhary Seena, the applicants in Civil Miscellaneous Petitions Nos. 9049 of 1989 and 9050 of 1989 respectively, were already admitted in the 2 out of the 4 seats in the Grant Medical College, Bombay. They were initially admitted in the Gwalior Medical College, but on their representation they were transferred to the Grant Medical College, Bombay, by the Director Gener- al of Health Services in compliance with the guidelines laid down by this Court in its judgment in the case of Amanjit Singh Gill v. Directorate General of Health Services, [1989] 1 SCC 231, but in view of the impugned judgment of the High Court they have been thrown out for no fault of theirs. The admission of these two candidates in the Grant Medical College, Bombay, is restored and will not be disturbed. So far as the remaining 36 seats are concerned (2 seats in the Grant Medical College. Bombay, and 34 seats in the Medical Colleges Outside Bombay), the admission to these seats shall be made strictly in order of merit. The appellants shall complete the admissions in the said 36 seats within a week from today.
The impugned judgments of the High Court are set aside and the appeals are allowed to the extent indicated above. There will be no order as to costs.
The writ petitions and all other applications for inter- vention are also disposed of as above without any order as to costs.
P.S.S. Appeals allowed.
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