Delhi High Court
Dhanvantri Medical College & Hospital & ... vs Union Of India & Anr on 22 December, 2016
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
IN THE HIGH COURT OF DELHI AT NEW DELHI
Judgment reserved on: December 06, 2016
Judgment delivered on: December 22, 2016
+ W.P.(C) 10098/2016, CM No. 39981/2016
+ W.P.(C) 10100/2016, CM No. 39985/2016
DHANVANTRI MEDICAL COLLEGE & HOSPITAL & RESEARCH CENTRE
GANDHI NATHA RANGJI HOMEOPATHIC MEDICAL COLLEGE
..... Petitioner(s)
Through: Mr.Joginder Sukhija and Mr.Nikunj Saluja,
Advs.
versus
UNION OF INDIA & ANR ..... Respondents
Through: Mr.Rajesh Gogna, CGSC with
Ms.L.Gangmei, Adv. for R-1.
Mr.Kundan Kr. Mishra, Mr.Ajay Kumar,
Advs. for R-2.
CORAM:
HON'BLE MR JUSTICE V. KAMESWAR RAO
JUDGMENT
V. KAMESWAR RAO, J As these two petitions involve identical issues for consideration, same are being decided by this common order.
Facts in W.P.(C) 10098/2016
1. The present petition has been filed by the petitioner with the following prayers: - W.P.(C) 10098/2016 and connected matters Page 1 of 33
"It is, therefore, most humbly prayed that this Hon'ble Court may kindly be pleased to issue an appropriate writ/Directions/Orders in the nature of certiorari or otherwise thereby quashing the order dated 10.10.2016 whereby which the petitioner has been denied permission to undertake admission of students in bachelor of homeopathic medicine and surgery (BHMS) course in the academic year 2016-17 with intake capacity of 50 students.
This Hon'ble Court may kindly be pleased to issue an appropriate writ/Directions/Orders in the nature of mandamus or otherwise thereby directing respondents to grant permission to the petitioner to undertake admission of students in bachelor of homeopathic medicine and surgery (BHMS) course in the academic year 2016-17 with intake capacity of 50 students.
It is prayed accordingly."
2. It is the case of the petitioner that it is a Society registered under the Societies Registration Act, 1860. In the year 2000, the petitioner established a Homeopathic Medical College in the name and Style of Dhanvantri Medical College and Hospital and Research Centre (College in short). Since 2002, the petitioner has been running Bachelor of Homeopathic Medicine and Surgery (BHMS) Course and is affiliated with Maharashtra University of Health Science, Nasik with an intake capacity of 50 seats. The affiliation by the University continues even for the year 2015-2016. Respondent no. 2 conducted an inspection of the College on 7th June, 2016 for considering admission in BHMS Course for the year 2016-2017. Respondent no. 2 submitted its recommendations to the respondent no.1. It is the case of the petitioner that the respondent no.2 has falsely alleged in its recommendations that the College is not fulfilling the conditions as per the said regulations. W.P.(C) 10098/2016 and connected matters Page 2 of 33 Respondent no. 1 had issued a notice dated August 23, 2016 calling upon the College to submit its reply to the shortcomings raised by the respondent no.2. The representative of the petitioner appeared before the Hearing Committee on September 7, 2016. It is the case of the petitioner that apart from explaining its stand, the petitioner submitted a detailed explanation and satisfactory documentary evidence to substantiate that the deficiencies noted by the respondent no.2 are false and not tenable. The Hearing Committee after considering the representation of the petitioner submitted a report dated September 7, 2016. It is the case of the petitioner that without considering the report of the Hearing Committee or the petitioner's written explanation and documentary evidence, respondent no.1 had passed the impugned order dated October 10 2016 thereby denying permission for undertaking the admission of students by the said College in BHMS for the academic year 2016-2017. Respondents have filed their counter-affidavits. Respondent no.1 in its counter-affidavit has stated that the Central Council of Homeopathic (the Central Council) has been constituted by the Government of India under the provisions of Homeopathic Central Council Act, 1973 (in short Act of 1973) for maintaining the Central Register of Homeopathic and the matters connected therewith. The Central Council has been vested with the powers under Section 20 of the Act of 1973 for prescribing the minimum standards of Education of Homeopathy, required for granting recognized medical qualification by University, Board or Medical Institution in India.
3. Under the provisions of Section 33 of the Act of 1973, the Central Council has been W.P.(C) 10098/2016 and connected matters Page 3 of 33 authorized to make Regulations with previous sanction of the Central Government to carry out the purpose of the Act of 1973. Under the provisions of Clauses (i), (j) and (k) of Section 33 and Section 20 of the Act of 1973, the Central Council with the previous sanction of the Central Government has made Regulations, which included the Homeopathy (Minimum Standard of Education) Regulations, 1983 (as amended up to 2002) and the HCC (MSR) Regulations, 2013. It may be stated here, the Regulations of 2013 superseded the Regulations of 1983. As per Regulation 3(9) of the Regulations of 2013 all the existing Colleges, which are not able to achieve full compliance of the requirement as specified in the said Regulations by December 31, 2014, shall be denied permission from the academic year 2015-2016 onwards and action as envisaged under Section 19 of the Act shall be initiated against all such Colleges apart from rejection of their applications under Section 12A, which have been under consideration by way of conditional permissions or denials.
4. It is the case of the respondent No.1 that the spirit behind the Regulations is to ensure that hundred percent norms are fulfilled so that the respective medical institution is equipped for imparting quality medical education. The ill equipped Colleges would produce insufficiently skilled doctor who would not give proper medical treatment and therefore the health of citizens would be at risk. Vide letter dated March 11, 2016 of the Ministry, the Council was requested to provide recommendations as per the latest status of availability of infrastructure, equipment, teaching faculty, hospital staff and functioning of hospital in the existing Homeopathic Colleges. The respondent No.1 received the W.P.(C) 10098/2016 and connected matters Page 4 of 33 recommendation from Central Council after conducting inspection of the petitioner College on June 7, 2016. In terms of the recommendation of the Central Council qua the petitioner College is concerned, the following has been stated at page 95:-
"No documents were provided during the Inspection relating to experience as Professor in respect of Dr.Ramesh Balpandey appointed as Principal. Reader not appointed in the subjects of Anatomy, Physiology, Practice of Medicine & Repertory. Though appointment of 01 Professor, 01 Reader and 01 Lecturer on Full Time basis is compulsory in the Departments of Practice of Medicine & Repertory lacking in this College. All Guests Professor were absent on the day of Inspection. Professor of Repertory was also absent. Documents related to qualification of teaching staff were not found in the personal file of teaching staff. 07 doctors were shown as Guests Professor also working as Hospital Staff. The Professional experience of Dr. Rupali Shilpi and Dr. Triveni Gharate was short on the day of their appointment as Lecturer. Consultants of Modern Medicine in addition to Teaching Faculty have not been appointed. Provision for Dressing Room has not been done. Average bed occupancy per day has been reported as 21. Paediatrics & RCH OPD is not provided. Clinical Laboratory for hospital, X-ray, ECG, USG not provided. Labor Room provided but not functioning. On the day of Inspection total 07 patients were seen in IPD. In hospital staff X-ray attendant has not been appointed. An intern student name (Mr. Abhishek Saundarkar) is also given in the list of hospital staff as Dispenser. Many of the hospital staff were absent on the day of Inspection... Sterilizer, backrest, chair trolley with wheels not provided in the hospital. In Deptt. Of Anatomy, Physiology, pathology etc. equipment have been insufficient. Pharmacy W.P.(C) 10098/2016 and connected matters Page 5 of 33 Garden is not provided."
5. Pursuant thereto, an opportunity of hearing was given to the petitioner on September 7, 2016 and the deficiencies were communicated to the College. The submissions were made by the College at the time of hearing by the Hearing Committee and the Committee examined all the submissions and documents of the College in terms of the Act of 1973 and the Regulations of 2013. The Competent Authority disapproved the permission for undertaking admission by the petitioner in under graduate course with 50 seats for the academic year 2016-2017. The decision was conveyed to the petitioner vide order dated October 10, 2016.
6. As per the provisions of Regulations of 2013, the Colleges have to meet the complete norms of MSR by December 31, 2014 for obtaining five years permissions, else the colleges would be succumbed for action under Section 19 of the Act including stopping of admissions. It is the case of the respondent No.1 that as there is no provision for granting conditional permissions in the MSR after the year 2014, a policy has been approved by the Minister In-Charge for granting conditional permission during 2016-2017 and also to relax 10% of deficiency in teaching staff, considering bed occupancy as 20% instead of 30% and to exempt USG facility if an alternative arrangement is shown by the college. The petitioner College is neither meeting the norms of MSR, 2013 for granting five years permission nor meeting relaxed policy for giving conditional permission for one year. Therefore, the college was considered for denial of permission during academic year 2016- W.P.(C) 10098/2016 and connected matters Page 6 of 33 2017.
7. The respondent No.2, apart from narrating the facts as noted above, has stated that the respondent No.1 vide its letter dated August 19, 2011 and March 12, 2012 informed about the non enforcement of Regulations of 1983 and for grant of amnesty for admission of students in the colleges. It is further stated by the respondent No.2 that the Central Government through concerned Ministry issued letters dated August 26, 2013, July 25, 2014 and May 29, 2015 respectively informing non enforcement of the Regulations of 2013 and for grant of amnesty for admission of students in the College. Therefore, the respondent No.1 vide its letter dated March 11, 2016 asked the Central Council to inspect the colleges and furnish its recommendation and reports of inspection. Rest of the contents being factual and have already been narrated are not repeated for the sake of brevity. Facts in W.P.(C) 10100/2016
8. In this writ petition, I am only giving the facts, which would be relevant and not repeating the position under the provisions of the Act of 1973 and the Regulations of 2013. The petitioner is a Homeopathic Medical College in the name and style of Gandhi Natha Rangji Homeopathic Medical College. It is the case of the petitioner, since 2002 the petitioner has been running bachelor of homeopathic medicine and surgery course duly approved by the respondents. The College is affiliated with Maharashtra University of Health Sciences, Nasik and has in take capacity of 50 seats. It is the case of the petitioner that the University of Health Sciences, Nasik continued affiliation of the said College even W.P.(C) 10098/2016 and connected matters Page 7 of 33 for the year 2015-2016. The respondent No.2 conducted an inspection of the College on July 21, 2016 for considering admission in BHMS course for the session 2016-2017. It is the case of the petitioner, the respondent No.2 submitted its recommendations to respondent No.1 falsely alleging that the College is not fulfilling the conditions as per the Regulations of 2013. The respondent No.1 issued a show cause notice dated August 24, 2016 calling upon the College to submit its reply to the shortcomings raised by the respondent No.2. It is the case of the petitioner that its representative appeared before the Hearing Committee on September 21, 2016. The representative explained the stand of the petitioner and submitted a detailed explanation along with documentary evidence to contend that the deficiencies pointed out by the respondent No.2 are false and not tenable.
9. It is the case of the petitioner that the Hearing Committee after considering the representation of the petitioner, submitted a report dated September 21, 2016 with the respondent No.1. After considering the report of the Hearing Committee and the petitioner's written explanation and documentary evidence, the respondent No.1 passed the impugned order dated October 10, 2016 denying permission for undertaking admission of the students for the academic year 2016-2017.
10. On the other hand, the respondent No.1 in its counter-affidavit apart from reiterating the legal position as narrated above and the factual aspect, would submit that the Central Council conducted the inspection of the petitioner College on July 21, 2016 and recommended as under:-
W.P.(C) 10098/2016 and connected matters Page 8 of 33
"Professor not appointed in Pharmacy, Practice of Medicine and Repertory. Reader not appointed in Physiology, Organon, FMT, Obs./Gyn., Community Medicine and Repertory. The average daily no. of patients attended the OPD is only 70 and the bed occupancy is of 04 patients (20%). USG is not available. The Hospital Kitchen are not available. It has been reported that only 19 beds are available but the availability of 17 beds only has been reflected in the table for hospital equipments. Only one back rest is available. Diagnositc Set (ENT) and Infra-red Lap not available. It has been reported that the Hospital is attached with the Hospital of Allopathic Nursing home run by the same management. The OPD and IPD records from 1.1.2016 to 21.7.2016 not provided.
Not recommended for admissions in 2016-2017."
11. It is the case of the respondent No.1 that the petitioner College do not fulfil the norms of MSR, 2013.
12. Suffice to state, the respondent No.2 has filed its counter-affidavit wherein they have referred to certain letters issued by the respondent No.1, a reference of which has already been given in W.P.(C) No. 10098/2016.
13. Mr. Joginder Sukhija, learned counsel for the petitioners would make three broad submissions, inasmuch as the impugned orders in these writ petitions are non-speaking as there are no reasons given for denying permission for undertaking admission of students by the Colleges for the academic year 2016-2017. He qualifies his statement by stating that the impugned orders does not specify as to how the petitioners herein have not fulfilled the norms of the MSR, 2013 including the relaxed norms. He would state that the impugned W.P.(C) 10098/2016 and connected matters Page 9 of 33 orders have been passed in violation of the rights of the petitioners despite they fulfilling the norms of Regulations of 2013. In fact, it is his contention that the respondent No.1 failed to consider and appreciate documents submitted by the petitioners before the Hearing Committee thereby establishing there was sufficient teaching as well as non teaching staff working in the College with requisite experience. He would also submit that there are sufficient equipments and instruments in each of its Departments. However, the submissions and the documents were ignored by the respondent No.1. According to him, there was no rebuttal to the submissions made by the petitioners in their replies and in the absence of any rebuttal to the facts brought on record by the petitioner, the conclusion of the respondent No.1 are baseless and contradictory. He also states that the impugned orders in these writ petitions have been passed in a biased manner with mala fide intent, inasmuch as the respondent No.1 has granted permission to various other Colleges to undertake admission of students in BHMS course for the academic session 2016-2017.
14. That apart, it is his submission that the hearing was given by two officers whereas the impugned order has been passed by the Deputy Secretary to the Government of India. The procedure adopted by the respondent No.1 is extraneous to the provisions of Section 12A of the Act. It is also his submission that under the Scheme of the Act of 1973, there is no provision which enable the respondent No.1 to stop admissions in Colleges which are not conforming to standards specified in the Regulations made under the said Act. He has filed on record, the 68th report submitted to the Parliamentary Standing Committee on Health & W.P.(C) 10098/2016 and connected matters Page 10 of 33 Family Welfare on the Homeopathic Central Council (Amendment Bill), 2015, which reveals the understanding of the respondent No.1, that there is no enabling provision in the Act for stopping admissions in Colleges, which do not have minimum norms as specified under the Regulations of 2013. In other words, it is his submission, in the absence of provisions under the Act, the respondent No.1 could not have stopped the admissions in the academic session 2016-2017. Mr. Sukhija would rely upon the following judgments:-
(i) AIR 1959 SC 308 Gullapali Nageswara Rao v. Andhra Pradesh;
(ii) AIR 2014 SC 22-42 Union of India v. Shiv Raj & Ors (and connected appeals);
(iii) AIR 1971 SC 862 M/s Travancore Rayons Ltd. v. Union of India;
(iv) Narendar Prakash Kohli vs. Union of India, W.P.(C) No. 2968/2014 decided on May 8, 2015 [2015 (220) DLT 165];
(v) Malla Reddy Institute of Medical Sciences and anr. V. Union of India, W.P.(C) No. 7106/2015 and connected writ petition decided on September 29, 2015;
(vi) K. Raj Arora v. State Bank of India W.P.(C) No. 154/2000 decided on September 8, 2006 [2015 (10) AD (Delhi) 565];
(vii) Samir Sharma and another vs. Union of India W.P© No. 6109/2015 decided on July 27, 2016;
15. On the other hand, Mr. Rajesh Gogna, learned counsel appearing for the respondent No.1 would justify the impugned orders in the petitions. According to him, the impugned orders are reasoned and speaking one. That apart, he states that the order is administrative in nature and has been passed by the Competent Authority to the note prepared by the Hearing Committee. He states, there is no illegality in that regard. That apart he would state that the W.P.(C) 10098/2016 and connected matters Page 11 of 33 Regulation 3(4) of the Regulations of 2013 contemplates, all existing Colleges and their attached hospitals established under Section 12A of the Act need to fulfil the minimum standards requirements of infrastructure, teaching and training facilities for consideration of grant of permission for undertaking admissions in the coming academic years. According to him, if the said provision is read with Regulation 3(5), if a College fulfils the requirement, then the permission to make admissions is given for 5 years. Otherwise, the permission shall not be granted for the coming academic year.
16. It is his submission that the impugned action, is as per the Regulation 3(4) of the Regulations of 2013. According to him, the Amendment Bill, on which reliance has been placed by Mr. Joginder Sukhija, was with an endeavor that in the absence of enabling provision in the Act for stopping admission in such Colleges, which do not have the minimum norms as specified in the Regulations of 2013, the de-recognition of the degree being awarded by such Colleges under Section 19 of the Act, could not be implemented. According to him, it is with that view, the amendment was sought to be carried out. He would rely upon the judgment of the Supreme Court in the cases reported as 2013 (5) SCC 252 Kalinga Mining Corporation v. Union of India and 2002 (5) SCC 685 Indian National Congress (I) v. Institute of Social Welfare.
17. Learned counsel for the respondent No.2 would reiterate the stand taken in its counter-affidavit.
18. Having heard the learned counsel for the parties, insofar as the plea of Mr. Joginder W.P.(C) 10098/2016 and connected matters Page 12 of 33 Sukhija that the impugned orders are non-speaking is concerned, no doubt that in the impugned orders, the respondent No.1 has broadly mentioned the Colleges/Hospitals in the writ petitions were lacking in certain requirements. In what manner, the petitioners were lacking in those requirements have not been mentioned or spelt out in the impugned orders; but merely because the impugned orders does not specify so, would not make the impugned orders bad, inasmuch as the impugned orders preceded by show cause notices dated August 23, 2016 (W.P.(C) No.10098/2016), August 24, 2016 (W.P.(C) No.10100/2016), wherein the respondent No.1 had pointed out the deficiencies, which were found on inspection of the Colleges/Hospitals. Against those show cause notices, the petitioners had submitted their reply and have tried to clarify the deficiencies, which have been pointed out by the respondent No.1. The show cause notices were followed by a hearing given by the respondent No.1. It is thereafter that the impugned orders were passed. Mr. Sukhija may be right that in the absence of the reasons in the impugned orders, the petitioners could not justify/clarify the deficiencies in the writ petitions. But I note, in its counter-affidavit, the respondent No.1 has, in detail, given its remarks against the deficiencies/submissions of the petitioners and the observation of the Hearing Committee in the following manner:-
Writ Petition (Civil) No. 10098/2016 Deficiency conveyed Submission of the Observation of the Remarks of the to the petitioner applicant Hearing Committee Ministry
1. The previous Dr. Ramesh The College has not As per observation of teaching experience Balpande who is submitted any Hearing Committee in respect of Dr. having MUHS documentary proof in the college unable to Ramesh Balpande approval Prof. & support of salary paid substantiate their W.P.(C) 10098/2016 and connected matters Page 13 of 33 who appointed as temporary Principal. and TDS deducted from claim regarding Principal was not The joining date of Dr. Ramesh Balpandey. Principal.
available. the Principal &
Professor with effect
from 28.5.2016. The
teaching experience
since 1984-85
certificate dated
19.5.2000 at page 42
clearly show that he
is officiating
Professor in Anatomy
Department since
year 1996 we have
produce his
educational
qualification,
experience certificate
etc.
2. No Reader was Dr. Ramesh R. The college has As per the
appointed in the Balpande is teaching submitted the detailed of observation of the
subjects of Anatomy, in Anatomy as Prof. their employee Hearing Committee,
Physiology, Practice & Dr. Rupesh Marda appointed/approved by it may not be
of Medicine & is working as a MUHS and verified the accepted. Hence, the
Repertory Lecturer in Anatomy. same from the records. college does not
The order dated appointed Reader in
7.6.2016 indicate the the subjects of
University approval Anatomy,
is at page No.44. Physiology, Practice
Approval given of Medicine &
MUHS at page 45 Repertory. Hence,
shows the approval the college is neither
to the teacher which fulfilling the criteria
include Dr. Rupesh as per HCC MSR for
Marda. University giving permission for
approval given to the 5 years nor fulfilling
Professor in relaxed approved
Medicine Dr. Karuna policy for granting
Mankar, Dr. Neena conditional
Modak Professor in permission for 1
Physiology is at page year.
51. As per the norms
fixed by CCH
Institute can appoint
either Professor or
W.P.(C) 10098/2016 and connected matters Page 14 of 33
Reader of Anatomy
& Physiology. The
appointment process
is carried out by
committee duly
appointed by Govt.
Colleges submits
proposals to the
University for
approval.
3. No Professor, no We have produced on As per the Hence, fulfilling the
Reader and no record approval documents/records criteria as per HCC,
Lecturer on Full given by University submitted by the College MSR
Time basis are to Dr. Karuna the following is observed
available I the Mankar, Professor in as under:-
Departments of practice medicine (on University has appointed
Practice of Medicine regular basis) & Dr. all professors, Reader &
& Repertory Neena Modak, with Lecturer on full time
effect from 23.4.2016 basis.
at page 58. Dr. Dr. Karuna Mankar,
Triveni Gharte, Professor in Medicine on
Lecturer also regular basis Dr. Neena
obtained University Modal, Professor in
approval wit effect Physiology w.e.f
from 21.10.2012 and 23.4.2016 at page 58.
the same page is 60. Dr. Triveni Gharte,
All professors, Lecturer, Medicine,
Reader & Lecturer University approval
are appointed on full w.e.f. 21.10.2012 at page time basis. Only is 60. Guest Professors Guest Professor are called for completion attend college as per of syllabus as per requirement for requirement. As per completion of University approval, Dr. syllabus. University Barishadriwala Murtaza, approval in favour of was appointed as Dr. Barishadriwala Professor in Repertory Murtaza as Professor w.e.f. 21.10.2012 at page with effect from 59 Dr. Mateen Shaik is 21.10.2012 at page working as Repertory
59. Dr. Mateen Lecturer w.e.f.
Shaikh is working as 21.10.2012.
Lecturer with effect
from 21.10.2012 in
the subject of
W.P.(C) 10098/2016 and connected matters Page 15 of 33
Repertory.
4. All Guests Except Dr. Sheetal College has stated that As the college
Professor were Deshmukh, Guest except Dr. Sheetal representative could
absent on the day of Professor (n Deshmukh, Guest not substantiate their
Inspection. Repertory), Dr. Patil Professor (in Repertory) claim to the Hearing
Professor of Sandeep, Guest and Dr. Patil Sandeep, Committee, hence it
Repertory was absent Professor (in Guest Professor (in cannot be accepted.
on the day of Medicine) remaining Medicine) remaining 10 The college is nether
visitation. 10 were present. We were present. However, fulfilling the criteria
are producing Xerox as per the records the as per HCC, MSR for
copy of attendance statement of the college giving permission for
register. We have is incorrect which may be 5 years nor fulfilling
shown the original seen at page no. 480. relaxed approved attendance register policy for granting at the time of hearing conditional & the same is permission for 1 verified year.
5. Documents related We are submitting They have submitted the As per observation of to qualification of relevant paper data reg. education Hearing Committee teaching staff were regarding the qualification, approval the college unable to not found in the qualification of letter and joining letter. substantiate their personal file of educational staff But they have not claim regarding teaching staff. along with their submitted the records mentioned deficiency.
Approval Letter regarding mode of
issued by University, payment, TDS deducted
their appointment designation not
and joining letter mentioned in the
from page no. 80 to attendance register.
372.
6. The professional Dr. Rupali Shimpi, No experience is Hence fulfilling the
experience of Dr. Lecturer (in required for the post deficiency conveyed.
Rupali Shilpi and Dr. Organon) & Dr. Lecturer. Details at page
Triveni Gharate was Triveni Gharte, No.60.
short on the day of Lecturer (in
their appointment as Medicine) obtained
Lecturer. University approval
letter as Lecturer on
regular basis at page
No.60 and the same
is filed.
7. 07 doctors who As per MSR 2013 As per MSR 2013, Guest As per observation of
were show as Guest there is no bar not to Professors who are Hearing Committee
Professor also allowed Doctors to teaching in the College fulfilling the
working as Hospital place in the hospital. and their services can be deficiency conveyed.
staff. X-ray utilized in hospital also.
W.P.(C) 10098/2016 and connected matters Page 16 of 33
attendant has not We have produce the
been appointed in the agreement executed As regard, X-ray
hospital. An intern in between our attendant, College has
student name (Mr. Institute and Dr. submitted that the Dr.
Abhishek Manoj Chaudhari at Manoj Chaudhary
Saundarkar) is also page 375 which consultant appointed for
given in the list of clearly specify that X-ray, ECG & Ultra
hospital staff as he is X-ray & sound etc. who will bring
Dispenser. Many of Sonography (USG) is his own attendant.
the hospital staff attached to our Further, they have
were absent on the College and he is submitted that the name
day of Inspection. rendering his of Abhishek Saundarkar
services with effect is wrongly shown in the
from 16.11.2015 and list of hospital staff
it is boundent duty of which is regretted.
Dr. Manoj
Chaudhari to provide
Attendant as and
when required and
hence there is no
necessity of
appointing any
attendant in our
college. We have
filed on record
Purchase bill of ECG
Machine at page no.
377 it is dated
5.4.2013. We have
appointed Mr. Ulhas
Bodke as a
Dispenser. His
appointment letter &
joining letter is at
page 380 and 381 &
qualification
document at page
378 and 379. The
name of Abhishek
Saundarkar is
wrongly shown in the
list of hospital staff.
8. Consultants of There is no The College has As per observation of
Modern Medicine in mandatory submitted that there is no Hearing Committee
addition to Teaching requirement for the mandatory requirement fulfilling the
W.P.(C) 10098/2016 and connected matters Page 17 of 33
Faculty have not appointment of for the appointment of deficiency conveyed.
been appointed consultant in modern consultant in modern
medicine. medicine.
9. Provision for We have produced The College has Same as remark
Dressing Room has the photograph submitted a photo of one given in point 4.
not been done showing the Dressing vacant single room
Room is available in shown as dressing room
our College. The but no dressing material
photograph is at and register for treating
page 382 for which patients etc. is seen
register is not which was agreed by the
available. college.
10. Average bed On the day of As per the records and Same as remark
occupancy per day is Inspection 16 submissions of the given in point 4.
not as per HCC patients were College, the calculation
(MSR), 2013. On the admitted in hospital. of bed occupancy is not
day of Inspection The Xerox copy of at all possible as there is
total 07 patients were extract of IPD no mentioning about
seen in IPD against register is filed. OPD & IPD numbers,
the required 30% as bed number, date of
per HCC (MSR), discharge details and
2013. follow up details are not
recorded in the case
sheet which may be seen
at page No.496 to 512.
11. Paediatrics & We have produced The records in respect of Same as remark
RCH OPD is not the record Paediatrics & RCH OPD given in point 4.
provided photographs at page are not submitted by the
383 to 388 showing College. The
that OPD is photographs submitted in
functioning in our respecjt of these units
college for which cannot be expected.
register is not
maintained.
12. Clinical Since our college is No records were shown. Same as remark
Laboratory, X-ray, having services of given in point 4.
ECH USG is not Dr. Manoj
available in the Chaudhari by
hospital. agreement we are not
having X-ray
Machine & USG
machine. Students &
patient are taking
services from Dr.
Manoj Chaudhari.
W.P.(C) 10098/2016 and connected matters Page 18 of 33
We have purchased
ECG Machine and
the same is available
with our hospital.
Agreements is at
page 375 & receipt
for purchase of ECG
machine is at page
377 Dr. Manoj
Chaudhari is duty to
maintained the
register.
13. Labour Room not Our Labour Room is No records were shown Same as remark
functional. very much functional except one photograph. given in point 4.
and photographs are
at page 382 we are
only providing ENC
only. But register
not maintained.
14. Sterilizer, Backrest is available College has agreed
backrest, chair in the Hospital. assured that they will
trolley with wheels Chair trolley with compliance the
not provided in the wheels not available deficiency.
hospital. photographs showing
backrest is available
at page 467. And our
Institute will make
compliance in the
deficiency of
Sterilizer & wheel
chair trolley with
immediate effect.
15. In Deptt. Of We have produced The College has Same as remark
Anatomy, the list of submitted the list of given in point 4.
Physiology, equipment's which equipment but not
Pathology etc are available with submitted main stock
equipment have been our hospital. The list register,
insufficient. of equipment's is at purchasing/Departmental
page 396 to 466 & stock register,
468, 469. The purchasing order, bill
photograph showing paid etc (page 396 to 466
equipment are & 468, 469). So it is very
available is at page difficult to know the
389. status of instrument
present in the
W.P.(C) 10098/2016 and connected matters Page 19 of 33
College/Department.
16. Pharmacy Pharmacy garden is Pharmacy garden is not As per observation of
Garden is not not available but we available but they are Hearing Committee
provided. are maintaining maintaining plants fulfilling the
plants (Gamla) and (Gamla) deficiency conveyed.
hence we have
produce on record
photographs of plant
at page 470 and the
list of medicinal
plant is at page 471.
That the Additional requirement for considering permission upto 5 years as per MSR.
Parameter Requirement of MSR As per CCH Report Remarks Website Each and every Website is not Does not fulfil the college or institution available. norms for granting shall have its own permission up to 5 website containing yrs.
the complete details of the requirements of MSR. which are to be updated in the first week of every month, College Council: A College Council Formed and meetings Fulfills the norms for comprising of the held quarterly. granting permission Head of all upto 5years.
departments as members and Principal Chairperson.
Writ Petition (Civil) No. 10100/2016 Deficiency conveyed Submission of the Observation of the Remarks of the to the petitioner applicant Hearing Committee Ministry
1) Professor is not It is submitted that The college As per the appointed in the professor in the representative observation of department of Department of informed that the Hearing Committee, Pharmacy practice of Repertory has not professor it the it cannot be Medicine and been appointed. Department of accepted. Hence the W.P.(C) 10098/2016 and connected matters Page 20 of 33 Repertory, Reader However we have Repertory has not college is neither not appointed in tried our level best by been appointed. The fulfilling the criteria Department of giving advertisement college has made as per HCC, MSR for Physiology, organon, for the purpose but advertisement for the giving permission for FMT, Obs/Gyn. unable to find fulfilment of the post. 5 years nor fulfilling Community Medicine suitable candidate. Page 155/sub.d. The relaxed approved and Repertory. The relevant details representative policy for granting of the Faculty detailed about the conditional position is tabulated existing staff position permission for 1 at p. 26/c. and submitted the year.
copies of Biometric attendance, salary statement, PF statement, Appointment and Joining letter, Qualifications of the teaching staffs etc. Page 1 - 148/sub.d.
However they failed to submit Form 16 The hearing committee observed that the college is having 1 reader each for department of Pharmacy, Practice of Medicine and FMT. They also have one professor each for the Departments of Physiology, Organon, Obs/Gyn., Community Medicine the college is not having Professor or Reader in the Department of Repertory.
2. The average of We accept the The college As per the daily no. of patients deficiency, i.e, representative observation of attended the OPD is average daily no. of accepted that Hearing Committee, 70 against the patients attended the average daily it cannot be W.P.(C) 10098/2016 and connected matters Page 21 of 33 require 120 as per OPD is 70 against numbers of patients accepted. Hence the HCC (MSR) the required 120 as attended the OPD is college is neither per HCC (MSR) 70 against the fulfilling the criteria 2013. We promise to required 120. as per HCC, MSR for increase our OPD (p28/c). The hearing giving permission for football more than committee agreed 5 years nor fulfilling 120 per day within 6 with the acceptance relaxed approved months of time. We of the college. policy for granting will organise camps, conditional free check-ups etc. to permission for 1 increase our daily year.
OPD attendance.
3. The bed occupancy We accept that the The college As per the is of 20% against the bed occupancy is representative observation of requirement of 30% 20%. It is to submit accepted that bed Hearing Committee, as per HCC (MSR) that we are striving occupancy is 20%. it cannot be 2013 hard to meet the The hearing accepted, the college requisite as stated committee agreed is neither fulfilling above, we will with the acceptance the criteria as per remove this of the college. HCC, MSR for giving deficiency. permission for 5 years but fulfilling relaxed approved policy for granting conditional permission for 1 year.
4. The Hospital We accept that the The college As per the Kitchen is not Hospital is not representative observation of available. having kitchen. For accepted that the Hearing Committee, the attendants of the Hospital is not it cannot be patients and others, having kitchen. There accepted. Hence the there is college is college canteen college is neither canteen which serves which serves for the fulfilling the criteria the purpose. attendants of the as per HCC, MSR for patients and others giving permission for also. 5 years nor fulfilling The hearing relaxed approved committee also Policy for granting agreed with the conditional acceptance of the permission for 1 college that there is year.
no Hospital Kitchen.
5. It has been It is to submit that The college Hence, it cannot be reported only 19 college is having 19 representative accepted. The W.P.(C) 10098/2016 and connected matters Page 22 of 33 beds are available beds with required informed that college college is neither but the availability of paraphernalia, is having 19 beds fulfilling the criteria 17 beds only has however we forgot to with required as per HCC, MSR for been reflected in the bring the relevant paraphernalia, giving permission for table for Hospital proof in this regard. however they forgot 5 years nor fulfilling equipment's. Only It is further submitted to bring the relevant relaxed approved one back rest is that the college has proof in this regard. Policy for granting available. purchased Otoscope They informed that conditional Diagnostic set (ENT) and Infra-red Wt. the college has permission for 1 and Infra-red lamp UVR Table Model on purchased Otoscope year. not available. 09.09.2016 i.e., after and Infra-red Wt.
CCH visit. Xerox UVR Table Model on
copy of invoice is 09.09.2016 i.e. after
being submitted. CCH visit, and
submitted the Xerox
copy of invoice. The
hearing committee
was not agreed with
the statement of
college about the
availability of 19
beds in the absence
of relevant records /
proof. It was also
observed that the
college has
purchased Otoscope
and Infra-red Wt.
UVR table Model on
09.09.2016 i.e. after
CCH visit Page 149-
150/sub.d. However
the same could not be
verified from stock
register. The college
is not having
complete ENT set.
6. USG is not It is to submit that Hence, it cannot be
available the college has done accepted. The
MoU with college is neither
Yashodhara Super fulfilling the criteria
Speciality Hospital as per HCC, MSR for
Siddeshwarperth giving permission for
Solapur for the 5 years nor fulfilling
purpose of providing relaxed approved
W.P.(C) 10098/2016 and connected matters Page 23 of 33
OPD training IPD Policy for granting
training and other conditional
clinical activities. At permission for 1 year
the said hospital
facilities like X-ray,
Sonography, lab
investigation and
ECG etc. is being
provided. A copy of
said MoU is being
submitted.
That the additional requirement for considering permission up to 5 years as per MSR.
Parameter Requirement of MSR As per CCH Report Remarks
Website Each and every Website is not Does not fulfil the
college or institution available. norms for granting
shall have its own permission up to 5
website containing yrs.
the complete details
of the requirements
of MSR. which are to
be updated in the
first week of every
month,
College Council: A College Council Formed and meetings Fulfills the norms for
comprising of the held regularly, granting permission
Head of all upto 5years.
departments as
members and
Principal
Chairperson.
19. The petitioners have not made any attempt in their rejoinder-affidavits filed before this Court to clarify/contradict the remarks of the respondent No.1 against each deficiency. In the absence of any denial to the remarks given by the Ministry against each of the deficiency, it must be held that the petitioners College had not met the requirement of the W.P.(C) 10098/2016 and connected matters Page 24 of 33 provisions of the Act of 1973/Regulations of 2013. I also note that the petitioners have filed in the writ petitions their reply to the show cause notices without Annexures. Even, during the course of submissions, the deficiencies could not be vociferously contested. I reject the plea of Mr. Sukhija on this account.
20. Insofar as the second submission of Mr. Sukhija that the Competent Authority has not given a hearing, instead two others officers have given a hearing, on whose note, the Competent Authority who was discharging the quasi-judicial function has passed the impugned orders by relying upon the judgment of the Supreme Court in the case of Gullapali Nageswara Rao (supra) is concerned, before I deal with the submission made by Mr. Sukhija, it is relevant to refer and consider the judgment as relied upon by Mr. Sukhija. In the said case, the facts as noted are that the petitioners have been carrying on motor transport business in Krishna District for several years by obtaining permits under the Motor Vehicles Act, 1939 in respect of various routes. The amending Act of 1956 inserted a new Chapter, Chapter IV-A in the Act providing for the State Transport Undertaking running the business to the exclusion, complete or partial, of all other persons doing business in the State. Chapter IV-A provided for a machinery called the State Transport Undertaking, defined under Section 68-A(b) as an undertaking providing road transport service, to run the transport business in the State. In exercise of the powers conferred by Section 68-C of the Act, one Shri Guru Pershad, styled as the General Manager of the State Transport Undertaking of the Andhra Pradesh Road Transport, published a scheme for the W.P.(C) 10098/2016 and connected matters Page 25 of 33 purpose of providing an efficient, adequate, economical and properly coordinated transport service in public interest to operate the transport service mentioned therein with effect from the date notified by the State Government. Objections were invited within 30 days from the date of the publication of the proposal in the Official Gazette, viz., November 14, 1957. 138 objections were received. Individual notices were issued by the State Government by registered post to all the objectors. On December 26, 1957, the Secretary to Government, Home Department, in charge of transport, heard the objections. 88 of the objectors represented their cases through their advocates; three of them represented their cases personally and the rest were not present at the time of hearing. After considering all the objections and after giving an opportunity to the objectors, their representatives and the representatives of the State Transport Undertaking, the State Government found that the objections to the scheme were devoid of substance. On that finding, the State Government approved the scheme and the same was published in the Andhra Pradesh Gazette dated January 9, 1958. The scheme was ordered to come into force with effect from January 10, 1958. The Government of Andhra Pradesh also established a Road Transport Corporation under the Road Transport Corporations Act, 1950 called the Andhra Pradesh Road Transport Corporation, with effect from January 11, 1958, and by its order dated January 11, 1958, the said Corporation was empowered to take over the management of the erstwhile Road Transport Department. The said Transport Corporation is now implementing the scheme of nationalization of bus transport under a phased programme. The petitioners, W.P.(C) 10098/2016 and connected matters Page 26 of 33 who are plying their buses on various routes in Krishna District, apprehending that their routes would be taken over by the Corporation pursuant to the aforesaid scheme, sought the aid of the Supreme Court to protect their fundamental right to carry on their business against the action of the State Government on various grounds. One of the contention before the Supreme Court was that the State Government approving the scheme was discharging a quasi-judicial act and therefore the Government should have given a personal hearing to the objectors instead of entrusting that duty to its Secretary. Secondly, it is stated that a judicial hearing implies that the same -person hears and gives the decision. But in this case the hearing is given by the Secretary and the decision by the Chief Minister. Thirdly, it is contended on the same hypothesis, that even if the hearing given by the Secretary be deemed to be a hearing given by the State Government, the hearing is vitiated by the fact that the Secretary who gave the hearing is the Secretary in charge of the Transport Department. The Transport Department, it is stated, in effect was made the judge of its own cause, and this offends one of the fundamental principles of judicial procedure. The Supreme Court went into the aspect whether the State Government acts quasi-judicially in discharging the functions under Section 68(C) of the Act. The Court held that the Government order under Section 68(D) is a quasi-judicial act. I may only point out here that in subsequent decisions, more particularly in the Indian National Congress-I, the Supreme Court has culled out the following attributes of a quasi-judicial act:-
(a) a statutory authority empowered under a statute to do any act;W.P.(C) 10098/2016 and connected matters Page 27 of 33
(b) which would prejudicially affect the subject;
(c) although there is no lis or two contending parties and the contest is between the authority and the subject; and
(d) the statutory authority is required to act judicially under the statute, the decision of the said authority is quasi-judicial.
21. Coming to the question, which also arose in that case whether the Secretary could have given a hearing when the order was passed by the Chief Minister, the Supreme Court held as under:-
"31. The second objection is that while the Act and the Rules framed thereunder impose a duty on the State Government to give a personal hearing, the procedure prescribed by the Rules impose a duty on the Secretary to hear and the Chief Minister to decide. This divided responsibility is destructive of the concept of judicial hearing. Such a procedure defeats the object of personal hearing. Personal hearing enables the authority concerned to watch the demeanour of the witnesses and clear-up his doubts during the course of the arguments, and the party- appearing to persuade the authority by reasoned argument to accept his point of view. If one person hears and another decides, then personal hearing becomes an empty formality. We therefore hold that the said procedure followed in this case also offends another basic principle of judicial procedure."
22. In a recent judgment in the case of Kalinga Mining Corporation (supra), on which reliance was placed by Mr. Gogna, wherein the Supreme Court had considered the judgment in the case of Gullapali Nageswara Rao (supra), the Supreme Court has in para W.P.(C) 10098/2016 and connected matters Page 28 of 33 48 held as under, wherein a similar question arise.
"48. We are of the considered opinion that the conclusions reached by the High Court cannot be said to be contrary to the established principles and parameters for exercise of the power of judicial review by the courts. At this stage, we may also make a reference to a submission made by Mr. Krishnan that the High Court did not give due consideration to the grievance of the appellant raised in the writ petition with respect to the merits because it assumed that the appellant had attempted to bye-pass the alternative remedy of revision available to it under Section 30 of MMDR Act read with Rules 54 and 55 of the Rules. We are of the considered opinion that the aforesaid submission of the learned counsel is wholly misplaced. The High Court merely noticed that the matter had been referred back to the Central Government on a limited issue. Therefore, it was not open to the Central Government to re-open the entire controversy. It has been observed by the High Court that such a power would only be available to the Central Government in exercise of its Revisional Powers under Section 30 read with Rules 54 and 55 of the Rules. We also do not find much substance in the submission made by Mr. Krishnan that the order dated 27th September, 2001 is vitiated as it has been passed by an officer who did not give a hearing to the parties. This is clearly a case of an institutional hearing. The direction has been issued by the High Court for a hearing to be given by the Central Government. There was no direction that any particular officer or an authority was to give a hearing. In such circumstances, the orders are generally passed in the relevant files and may often be communicated by an officer other than the officer who gave the hearing. The legality of institutional hearing has been accepted in England since the case of Local W.P.(C) 10098/2016 and connected matters Page 29 of 33 Government Board Vs. Arlidge (supra). The aforesaid judgment was quoted with approval by this Court in Pradyat Kumar Bose (supra). This Court approved the following passage from the speech of Lord Chancellor in the aforesaid case:
"My Lords, I concur in this view of the position of an administrative body to which the decision of a question in dispute between parties has been entrusted. The result of its enquiry must, as I have said, be taken, in the absence of directions in the statute to the contrary, to be intended to be reached by its ordinary procedure. In the case of the Local Government Board it is not doubtful what this procedure is. The Minister at the head of the Board is directly responsible to Parliament like other Ministers. He is responsible not only for what he himself does but for all that is done in his department. The volume of work entrusted to him is very great and he cannot do the great bulk of it himself. He is expected to obtain his materials vicariously through his officials, and he has discharged his duty if he sees that they obtain these materials for him properly. To try to extend his duty beyond this and to insist that he and other members of the Board should do everything personally would be to impair his efficiency. Unlike a Judge in a Court he is not only at liberty but is compelled to rely on the assistance of his staff."
In view of the aforesaid settled position of law, it is difficult to accept the submissions of Mr. Krishnan that the order dated 27th September, 2001 suffers from any legal or procedural infirmity. In our opinion, the conclusions reached by the High Court are in accordance with the settled principles of law. Although a large number of cases have been cited by the learned counsel for the parties on either side, but it is not necessary to consider all of them W.P.(C) 10098/2016 and connected matters Page 30 of 33 individually as the principles with regard to observance of natural justice are well entrenched in our jurisprudence. Undoubtedly, any decision, even if it is administrative in nature, which causes adverse civil consequences must be passed upon hearing the concerned parties. In our opinion, the Central Government has fully complied with the aforesaid principle in passing the order dated 27th September, 2001."
23. From the above, it is clear that in the present case, Section 12A contemplates a decision to be taken by the Central Government with regard to the application for grant of permission to establish a Homeopathic Medical College and in case the scheme is disapproved by the Central Government, it necessarily has to give a reasonable opportunity of being heard and in this case under the relevant Rules, the Competent Authority, even though has decided to disapprove the Letter of Permission on the basis of a note given by two officers, who had given a hearing, it would not vitiate such a decision. Moreover, I note that the petitioners have subjected themselves to the jurisdiction of the two officers. No objection with regard to the competency of such officers to give a hearing has been taken or objected to by the representative of the petitioners. In view of the above, this submission needs to be rejected.
24. Insofar as the submission of Mr. Sukhija based on the 68th report of the Parliamentary Standing Committee relating to the amendment to the provisions of the Act of 1973 to include a provision restraining a homeopathic College from admitting a new batch of students in any course of study or training and also his reliance placed on the W.P.(C) 10098/2016 and connected matters Page 31 of 33 opinion of the then Attorney General on March 28, 2012 to the extent that there is no provision, under which permission can be granted or denied to undertake admissions in the forthcoming year are concerned, suffice to state that noting the reliefs as made in these petitions and the Regulations of 2013, which vide Regulation 3(4) contemplates that the permission for undertaking admissions in the coming academic years would only be granted if the College and their hospitals, established under Section 12A of the Act/prior to January 28, 2003, fulfill the minimum standards requirements of infrastructure, teaching and training facilities referred to in the said Regulations.
25. The vires of the said Regulation has not been challenged by the petitioners. I note, there is no ground urged by the petitioners in that regard. In the absence of any challenge to the said Regulation i.e. Regulation 3(4) being ultra-vires to the Act, the action of the respondents cannot be interfered. Rightly or wrongly, there is a provision exist in the Regulations of 2013, which enables the respondent No.1 to restrain the College from admitting students in a future academic year. This plea has been taken during the course of the arguments. It is not known as to whether the amendments, which were sought for, have been effected in the Act of 1973. I may reproduce Regulation 3(4) as under:-
"3. Fulfillment of minimum standard requirements:-
(4) The existing colleges and their attached hospitals established under section 12A of the Act and those colleges and their hospitals established prior to the 28th January, 2003 and recognized by the Central Council of Homoeopathy shall fulfill the minimum standards requirements of infrastructure teaching and training facilities referred to in these regulations W.P.(C) 10098/2016 and connected matters Page 32 of 33 by the 31st December, 2014 for consideration of grant of permission for undertaking admissions in the coming academic years. "
This submission of Mr.Sukhija, is also rejected. Further, in view of my above conclusion on the three issues, which have been urged by Mr. Sukhija, the other judgments need not be considered as none of the judgments have any bearing on the submissions so urged.
26. In view of my discussion above, I do not see any merit in the petitions. The same are dismissed.
CM No. 39981/2016 in W.P.(C) 10098/2016 (for stay) CM No. 39985/2016 in W.P.(C) 10100/2016 (for stay) Dismissed as infructuous.
V. KAMESWAR RAO, J DECEMBER 22, 2016 ak W.P.(C) 10098/2016 and connected matters Page 33 of 33