Central Council Of Indian Medicine vs Union Of India on 31 October, 2011

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Karnataka High Court

Central Council Of Indian Medicine vs Union Of India on 31 October, 2011

Bench: A.S.Bopanna

 

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lvlinistry csf Health ané Family
Welfam, 'Depa,1"t:rn.<:~nt of Indian
System of Medicine and
Hnmeopaihy MYUSH),
(Education Policy Section},
{radian Red Cnjss Society
Annex Building,

Red Cross Road,

New D€lh§~l E0 001.

. I'v1/ S Atreya Ayurvedic Meolical

College and Research Centre,
Kakkalli Road, .K0<;ligehal':i ' '
Doddabailapur Taluk,

Bangalore District, }3angal0reV__._.l:'2. '

By its Principal'

. State of Karnataka,

Directorate of 5-\'Y'L1',_SI~l, 
Dhanvanthar%"§R'.t{a..d, 
Bangaloye,  __  l  
Repw by its lDViI'*E})Cl;t_O1".l"' ' 

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V' "Major,

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Di/0.' Sri. Nazarudeen,
Aged about 18 years.

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D/0. Smt. Baby MP.
Aged about 19 years.

Chaithanya. B.
E3/0. Sri, D' Arjunan,
Aged about '£9 years,

Chhinu M01. 'E'.V. , _
D/0. Sri. T.T. Vijayai1.,_ --
Aged about 19 years.

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'  '§:g¢.:i abeué: £23 years»

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S/0. Sri. Sujzxsam Jae,
Aged aboat 24 years,



 

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D/0. Sri. Jayarajan B.
Aged about 2.0 years.

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1:)/0. Sri. Maniyan Piliai,
Aged about 21 years.   

53. Vidya. R.
D/<3. Sri. Raju R.
Aged about E9 years.

54. Vishnu Mohaxi, , .
S/0. Sré, Moharé Das,.__ 
Aged about 23 years. ' V '

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  DEQQ'  Suresh {f?':'e~1f1.dra,
. Agegd .ab:>:,:.§  yeam.

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Aged about 19 years.

Niihin Kuriakose Varghese,
S/0. Syi. Varghese,
Aged about 20 years.

Dimes?) Kum.ar Yadav,
S/0, Sri. Ajit Kumar Yadav,
Aged about 19 years.

Mari M.ohar1 Singh 1{ushwaE'1a_3
S/0. Sri. Smvanarayana S:ir1gh';.._
Aged about 21 years. 

Deepak Verma,  VA _ __  .
SI/0: Sad. Jamuna Prasad \rema
Aged about 18 }»fears.v,.-- _  V V

Abu Umaimzf-y, . ,_ , A   V V
S/0. Sri. Moh_'am:'"'r1'ad 
Aged aboui;-.j2'i--   V  *

AdesﬁvKumai"7E?~iL1e}'1x;%aEje;._ ' '
S / Ow Sxi Arum   
Aged about E   »-- 

G 8,'§2f§:8Lfif'§"' .DeV1'  " 

   Abdul Eiemid,

SA;'».rg, Sﬁ; Abddl Hamid,
Agedza§'%:sQ'a:t 23 Years,

'  §Bi:'e.:2dz"a B3.hadL23;
' Sid, Ram Beejh,

ﬁged abeut 23 Y€€iE"S.

Sarafraj Hussein,
Sfe. Sri. Nézamuddiz: Ahmed,

3  '



 

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Aged about 20 years.

Brij Mohan Yadav,
S/'0. Sri. Jayaprakash Yadav;
Aged efoouég 22 years.

E\fE3..1"1v€rnd2"a Singh,
S/o. Sré. E\/EL§1"1c3~shWar Singh}   ».
Aged about 21 years. 1

Riya Mishra,  
D/o. Sré. Sulqhdexr Mishra,  '
Agééd a.'oou.?. 19 years.

Ram Prakash, V  -_
S / 0. Sri. Radhey Shaya.r:1','
Aged about 1.8 _fvfea:*s.  _  V

An}aI_1      4'  

E)/o. Sri_   
Aged a.b0L2t»..l.8~ 3'i;§§:barg._.   ~ '

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S/o, Sﬁ, §'~3_agedsh'ia{gu:_ 'D..L_1tta,~
Aged a¥3o1.f1: V36 3;.-*eai=s. »-- V 

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Sgo 3:71.. Rig-:%:}.?a:a2:,
Aged .a"boL:t 36 years.

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'  :o:ui:»en@.;~a Sigzgzrh

Aged aésouf: 34 'Voars.

V W§hére:1d_z*a Sénghag

S/o. Sn'. danardan. Sirzgh,



 

Aged aiaoui: 36 years.

54. Jai Kumar,
S/0. Sri. Shankar La],
Aged abeut 40 years.

R6 to R~:'34» are ail students of
M/ 8. Sri. Raghavendra A3./"E.1I'\-'€dif3""' 
Medical College, 
Ivialiadihaili, Holalkere Taiuk, _v . _ _  
Chitradurga district ' * : Re»sf:renden§;s VA
( Shri. Kaiyan Basavaraj, zi\.S.G., i'"(:i=..R-- 1,

Shri. CIV. Krishna, Advecate {OITRA    

Shri. B. Veerappa, 1-'\cE&1'tiQ41'i::a.1 G'0vt_ Adyrgeaie for RM3

Shari. NK. Ramesh, A<:iVoce;'i;e5§0f'    ,

Shri. BM. Sunil, AcVivocateVV_Vfer..R~v--5 :0  

These xwée-t"  are '=~_fi1'e_d"'._'L1nder Section-4 of the
Karnataka High.' C,0';,1_1i1': Act,' pray-'ing"to set aside the order passed
in the Writ'"Pe§§'tion"5320."=.3€w382'f'2--O"O9 and W.P.Nos.38320-
38369/201;) (eDN:REG*»?) 'deit-e_d 20.12.2010'

These Wjeiﬁ ;!\p;:V>"ee.'1":~:.'  been heard and reserved for
pronouncement Gfjé,:dgme':1t;"'this day, the Acting Chief Justice
delivereeé .i§he 'f0i1ow§1'1 A:v _

JUDGMENT

hese géepeais asses? she Qrdee ease §GJ;2'2%E€:s passed 4e'%..ea3'nea* Smgée éuége ejueshiezg {he rejeeiiee 3:? 'V;vg3e'§:'¥:é_ssie§: is admit 'she petitieeer smdents te their respeetiwee L"--«.AVe'e":i:V"ses for the academic year 2009910. in other Wards the WWW W ""._e§:eminatée12s.

Appeilant would have us désquaiifjg students who have already pursued Studies fez" ever one year.

2, The Appellant is the Central Cam:-jkijiiv.ei':.e:"'I;1:ei'i'af1 Medicine which avewedly has the stat.1,:to:"--y fL¥_T1CUT"{}ii';V:vS'OVf vI15iea1§L:i.&r1g' j recommendations to the Central Geve'rnfe_eht5 z}";tez=.Va§icé,_fer the grant or withdrawal of permiséieve "~1.;nde.ru.Se:::ieﬁV?"1V'§?'A'V of the Indian Medicine Central Cegncii,,?ieL:A 1'§3%ii},._A('t:1deA::t" for brevity) for the cancellation of to medical ce31egee/ medical of the faseieuius of Chaptermiil of has been taken at the very thres1'jo"1k':"iVTV of the Appeai at the hands of the-(§ef1t3}a1VvV§£ej;ﬁ'c'é.i_:Leéiliqdian Medicine, which ie only a §ee0mme:;dVato:ef"biedyf Vhedeed, the Appeal has not been e;';ivﬁ:1ez:& byéﬂiey Lfniem ef Indie 0:' by the State Ge:i*e;r'1?i:f_:3ee;.':.i:_V{'-._ " %VV':§-§j2e}~ fact, Mr. 'sfeeraepag Eeermed Addzltienai ""'C§evem.::-2.4er:i_ﬂiiﬁieeeie appearing fez" iiﬁe Staie ef Karnataka has ""-«'b§«:e:i?' Quick -ﬁe submit that zzeiihets Eaw Ber equiiy {axe-*e:.;e'"e {he '-; "':§;e<:ée£.e%';1. ége eeeeei éhe eemieeéee ae Wei} as {he right :3? ihe VT§'eep.::méeme~s:udeete fte appear in {heir respec§é*v'e;'e_ppzepria:e We do :10: erepese te deiain eurseives er: this preliminary objection for the reasons that the appellant was respondent No.3 before the writ Court.

3. The factual matrix may now be brieﬂy' }'1{:1I"}j'_8.V[»P_,f'¢.",31'._V The Appellant at an earlier instance despite no_ticin-g_'v-----.ee:'=t_eiin deficiencies in infrastructure on the "part of"'t1*i§fRe~sp--;inc1enit. Trust, but "taking into account thev'~.:4su:i1d.§yi'fgic-ilitieé§:'ali'e%fady . avaiiable including the then vb}; letteit dated 27.02.2006 reecimrnentied VﬁQvvv:'l?i71't3'=_(_:€I1'.Ei"Eil.VCtO}f';éI"I11'1"1€3I1l{ to accord permission for anti-riiii--esi.i§)r1f,i:.e4i""~i}L3i3'lustudents for the academic year 2OOE§'4O,?. Central Government, in terms of"ite' 'ietter predicated en Section 13»--A of thelvvfkct,' tetlie §'€SpOI1§.€I1iwC»Oli€g€ in the feliowing term":i:'_ * 'i£'i".,21fI'1 te refer to yciur iettei' éated 193-}?- V ' '~=I}i1 the ieubgect cited aeeve and tie eaj; that eilite.r:V'{*§ii"ei"i2i'§V Tegmeideinzitien ef tine C{>El.'ij3llé3IlC{f repert " Ain~v7t'heiiieeiieiiiig given an 04i{}8e2{}{)é; the perinieeiziii <:if----tl'ie~:V.{.§e?;itr;ail {ir{}"~:'"€1"§'3§nE3'f§E 1:33 accerdeti te the i'3iti'eyEi {.3§ri;i:<ii_§é;i>i=e '?'i"zie%;, te start 3: new At.:°€-tfge; 5-'i}*2;:i"i;ecii<?. VVV?%'if31{ii€£ii Ceilege at iéetiigeliaiii, §'}<iti{ieii3;:iii2ipt::'ai iileiluii, ecimiseien Bai:1gal<::i'°e ikiarnateiiéa} Witiri T capacity of 50 students in Ayuwedacharya (B.A.M.S[} C€)l}.§'S€ f§"O1'l'1 the session 2306-G? under the £5 prcsvisions of 8ec{i0n~«13A of the HVICC Act 1.970 subject 'to the conéition that all the infrastructure} teaching and rzomteaching staff requézed fer providing "training for the 25* Profeessréonal xvii} be in piace before the aamisséon ef students tc} the, course."

4». The Ragiv Gandhi University of Karnataka, by notification dated 13.1-2112008,"_4or1_:v.the'._st1E3§ect'gef T. c0I1tinu_atio11 of affiliation of the Atrefa »I~=f1é'.titt:t'c;e of ;5xj;é;t'§**v?eV€iaV? Bangalore, for RAMS course for theihaeadexrrziehyetar has granted continuation of affiiiationtehasj§erVV'S-e_ction§2$;5"af the Rajiv Qandhi University of Health' foe conducting BAMS eourtées x>t?'it*%§ar1 1"inta.75:e~..c_.3f fifty seats for the academic year 2009--~10.

S: 'V':;e">aniea eoahheei for the appeliam has contended thatV.%ihe~ or expeetatiens fmm {he :"eeper:dez:*t~ "éé§eV§§ege have ,__?;:*1{5§ «Teeen eempiéed with. '§'he main eempiaim: is ' 4'''e9i%EetV"'';egaréRte teaeézing faeL'£tj7 esh17.e%f., uaeentreeertibiy hag 'i"a_£_ie::"'§;E*:'e2t ef the :*ee;uiree3e:1te. Acting en the reeeriamenéatien ef.'ut'he"TappeEia:1tt 'ihe Cerztrai Gevernmergtt by its eeder dateé _ :.,,,,,f§V§4.nEG..2{3>G9, in triew of several sherteomings and deficiencies 2g ieerneé ceurzsei for the State has clarified that it doee not support the appehant, this ground is of no substance.

8. It is in this backdrop that the impact of the impugned order has to be appreciated. The 1earne.c3.._»Singie Judge has adopted a pragmatic we unequivocaily endorse' He has noted that aiready been compietee much prior tcfthe' »With~{'§'rawa1» 7. of permission for the academic year':'2Q»(§9:«i0.'h_--v_t A"'£'hen Single Judge further noted on" the appeliant had in fact .ea..1frieciV'WOu:tj' an instpvection of the resp0ndent#¢e'1'1eagef, errﬁer t_e""VVvre--assess the avaiiabie ﬁnfrastr1,:ctL{1*eQineltteiiﬁgV th.e"=st:~'ength of the teaching faculty. Pt:1rsua:r1t_te the""reVCeni'mev:1<V:1'a:ti0ns of the appeilanti, the Ceetrai :{fte§2ve§":1tt~1ieni';V.b}>* _a;~ee§%te'a:tVed C4.10.2G1O has gzranted permissien tetiljze_IRee§et1<§ve:;1t}.CeIiege for eendueténg the 8A.§'€§S eeurse »'A""'VaE1ew£:ig.4__it _%;:.e _a%3;mét (fif€:3;*} students fer the ezgtrent academic " eameigg. «IZQ I 89$ E .

£5?

9. in Father Muilezﬁs Charitable Institutions, Kankanady, Mangaiore mvsu Union of India {W.P.23802/ 1998 ciisposed cf on 06.07.2009) follawed by Yadaiamx "".§£'.4':'1'u.1_V':s*t:s's Sushrutha Ayurvedic Medical College ﬁr. :..g--:~_w';r$.. Government of India 8:. otherg disposeci of on 19.08.2009), permission granted for a subse:ju'e.nt yé'arV'x*.?oui'ri"?:§e...§§fic:acio1;'s' for the previous year aiso. This giécisi-o_»n hé:s--been r3ffirmed by the Division Bench with wh:;C.h .'sA~*L=$ re:%:spécV'§fIgn'1i3g% concur.

10. In these'"eif::uriastam§eS«, €*v-*6-..a_r_§7of the opinion that the appe:§; ~{iIé'c1T. AC'é€iIﬂ1ci1 of Indian Medicine is wholly dewjid of 1"{1é'r;f;-~,_I§'i1f§t1_ji; fzeéther the Centrai Government nor the St:-1:6 V.{}':wernn1é;i:,_éu§§§<}rts {ha prayer sf the appeilam fer cancg-ilégzg '€f:2.;e 'ad:r1 :-Ssiforg sf severaé students far the ;;ga:7 The £3;pp€}§.a:'1'€ is an};-=" a §'$5::§;):*z3;.:*:;:.':3%i1<2?aé:{>.2fj;%.Eﬁgdy, amé €216 Cemrai GSE-"€£"I'£I'i'i€I'§"£ is fail}? emgﬁgugérﬁé :éé':\..t§T::"a€<:ep?; its aéviae. it gaamzzzi be gaferisakad M ihgzsz ":hé'"----ca::_:?:;éiEé%é<m eréey éatsé 3E..E.G,2{}§§ hag came in tha ~. _fjﬁ<.;-'»;'a}<i.~e Of c0?::;.;;i%3§etim: sf aémissierz far 5318 :"eE€var':t a<:ad_em.:§.c 33933::

the appeliant is 0:21;' a recommenéaiefy bed}-»* anti it

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Karnataka High Court