Kerala High Court
The Principal vs Saikripa J.S on 29 June, 2020
Bench: A.M.Shaffique, P Gopinath
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE A.M.SHAFFIQUE
&
THE HONOURABLE MR. JUSTICE GOPINATH P.
MONDAY, THE 29TH DAY OF JUNE 2020 / 8TH ASHADHA, 1942
WP(C).No.28180 OF 2019(V)
PETITIONER:
THE PRINCIPAL,
KANNUR MEDICAL COLLEGE,
ANJARAKANDI P.O., MAMBA, KANNUR - 670 612.
BY ADVS.
SRI.ABDUL RAOOF PALLIPATH
SRI.K.R.AVINASH (KUNNATH)
RESPONDENTS:
1 SAIKRIPA J.S.,
D/O.SASIKUMAR, 20 YEARS,
SAI CHAITHANYA, KOTTATHALA P.O.,
KOTTARAKKARA, KOLLAM DISTRICT - 691 506.
2 THE ADMISSION AND FEE REGULATORY COMMITTEE,
FOR PROFESSIONAL COLLEGES IN KERALA,
T.C.15/1553-4, PRASANTHI BUILDINGS,
M.P.APPAN ROAD, VAZHUTHACAUD,
THIRUVANANTHAPURAM - 695 014,
REPRESENTED BY THE CHAIRMAN.
R1 BY ADV. SRI.PIRAPPANCODE V.S.SUDHIR
R2 BY SMT.MARY BENJAMIN, SC, ADMISSION SUPERVISORY
COMMITTEE FOR PROF. COLLEGES
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 23-06-
2020, THE COURT ON 29-06-2020 DELIVERED THE FOLLOWING:
W.P (C) No.28180/2019 -2-
JUDGMENT
Dated this the 29th day of June, 2020 Gopinath, J:
The admissions granted by the Kannur Medical College to the MBBS Course, in that college, in the year 2016-17, were found to be illegal and contrary to law by the Admission Supervisory Committee (hereinafter also referred to as the 'ASC') constituted in terms of Section 4 of the Kerala Professional Colleges or Institutions (Prohibition of Capitation Fee, Regulation of Admission, Fixation of Non-Exploitative Fee and Other Measures to Ensure Equity and Excellence in Professional Education) Act, 2006 Act, [Act 19 of 2006] (now repealed), through an order dated 14.11.2016. The Supreme Court refused to interfere with this order and it became final. As a consequence, the admissions granted to nearly 150 students had to be cancelled. Though the State promulgated an ordinance to regularize the admission, the said ordinance was declared unconstitutional by the Supreme Court.
2. On 25.07.2018 there was a recommendation by the ASC to the Kerala University of Health Sciences, to withdraw the affiliation/recognition of Kannur Medical College for the academic year 2018-2019. These proceedings were found to be in order by a Division Bench of this Court through a judgment dated 1.8.2018 in W.P. (C) No. 25895 of 2018. The matter was carried to the Supreme Court of India through S.L.P (C) No. W.P (C) No.28180/2019 -3- 23225 of 2018 and connected cases. A consent order was passed on 29.08.2018 in S.L.P (C) No. 23225 of 2018 and connected cases, which order is on record in this case. We are concerned here only with the 1 st direction that forms part of the consent order dated 29.08.2018 which, provides that the college shall return an amount equivalent to the double of the amount collected from the students together with refund of the fee deposited by each one of the 150 students, with the college, by 04-09- 2018. There was a further direction that the Admission Supervisory Committee shall ascertain and report as to whether the amounts in question have been refunded, as directed. On 1.9.2018, the Admission Supervisory Committee filed its report which inter alia suggested that the amounts directed to be paid/refunded to each of the students have not been paid/refunded in terms of the directions issued by the Supreme Court. Therefore a further direction was issued by the Supreme Court on 4.10.2018 through which it was directed that the Admission Supervisory Committee shall determine the amount payable to each one of the students. The ASC has passed individual orders in respect of claims raised before it by the students/ guardians. In this writ petition we are concerned with an order passed by the Admission Supervisory Committee, in terms of the direction issued by the Supreme Court , determining the amount payable by the petitioner college on account of the fees and other amounts collected from one Sai Kripa J.S. W.P (C) No.28180/2019 -4-
3. The question of maintainability of this Writ Petition under Article 226 of the Constitution of India having been questioned at the admission stage, a Division Bench of this Court, to which one amongst us (A.M.Shaffique.J.) was a party, came to the conclusion through an order dated 20.2.2020, that the Writ Petition was maintainable. Therefore we do not propose to go into that issue again.
4. Before we proceed to determine the correctness or otherwise of the impugned order, we must notice the observation of the Supreme Court in the order dated 4.10.2018 that the quantum of amount collected by the College from each student and what amount has been refunded is a seriously disputed fact and also notice the following direction issued to the Admission Supervisory Committee (ASC) by the Supreme Court.
"The ASC to consider the material which may be placed on record by the respective parties and take a decision in accordance with law on the basis of the evidence adduced in each of the case with respect to each of the students. (emphasis is ours) Thus it is clear that the direction given to the ASC was to individually determine the case of each student, in accordance with law, having due regard to the material which may be placed on record and the evidence adduced by the parties. Since the entire exercise undertaken by the ASC was in terms of the aforesaid direction of the Supreme Court, it goes without saying that the ASC was bound to conclude its determination strictly in terms of the direction issued by the Supreme Court. W.P (C) No.28180/2019 -5-
5. We have heard Sri. Abdul Raoof, learned Counsel for the petitioner, Smt. Mary Benjamin, Learned Standing Counsel for the 2 nd respondent (the Admission and Fee Regulatory Committee) and Sri. Pirappancode V.S. Sudheer, learned Counsel appearing for the 1 st respondent, the complainant before the 2 nd respondent Committee. The learned Counsel for the petitioner would contend that the ASC had determined the issue based on mere surmises and conjectures and that there was no reliable material before the committee to hold that the amount in question was payable to the complainant/student. He states that the college has not received any amount other than the admitted amount of Rs.11.65 lakhs and therefore no further liability could be fastened on the college since an amount of Rs.23.30 lakhs being the double the amount of Rs.11.65 lakhs has already been refunded. The Learned Counsel appearing for the ASC would point out that the ASC which was a committee under Act 19 of 2006 has not been impleaded in this writ petition and this, according to her is a fatal defect. She states that the 2 nd respondent herein is the body constituted under the enactment which repealed and replaced Act 19 of 2006, namely Act 15 of 2017. On merits she would contend that the College had indulged in severe malpractices resulting in the orders against them which have already been noticed above. She would urge that we must not interfere with the orders which have been issued by the ASC after careful scrutiny of all material placed W.P (C) No.28180/2019 -6- before it. The learned counsel for the student/complainant would support the findings in the order and urge that we should not interfere with the order.
6. We must first consider the question as to whether the non- impleadment of the ASC should be a ground to refuse consideration of the matter on its merits. We are of the considered opinion that the ASC is not a necessary party to these proceedings since the committee is not required to justify its findings before this Court in any manner. We are fortified in taking such a view in the light of the law laid down by a 3 Judge bench of the Supreme Court in M.S Kazi v. Muslim Education Society & ors - (2016) IX SCC 263.
7. The ASC has, on 18-06-2019 determined the amount payable to student/complainant to be a sum of Rs.49,39,000/- after deducting the amount of Rs.23,30,000/- already paid by the college. We have gone through the order dated 18-06-2019 which is impugned before us and perused the material produced before the ASC in order to determine whether the order passed by the ASC was sustainable and in accordance with the directions issued by the Supreme Court.
8. The ASC has considered the following material/documents to reach its conclusion regarding the amount payable by the college to the student / complainant.
W.P (C) No.28180/2019 -7-
Document
number referred
Sl. No. Particulars
to in the order of
the ASC
1 Proof affidavit filed by Sri. Sasikumar B. (father Produced as
of the student). Ext.P9 in this
writ petition
Statement of Account of Sri. Sasikumar B. with 2 Federal Bank. A1 Statement of Accounts of M/s. Jaya Sai 3 Advertising (an establishment owned by Smt. A2 Jayasree, mother of the student.
Documents showing that one Anil G. Baby, Ms. Ruby Anil and Mrs. Sreya Susan Anil had 4 A3 Series availed loan of Rs.20 lakhs in total against Fixed Deposits.
Statement of Account of Sri. Sasikumar B. with 5 Federal Bank showing withdrawal of amounts A4 on 05-10-2016, 14-10-2016 and 24-10-2016.
9. As already noticed, the ASC passed Ext.P10 order directing the college to refund an amount of Rs.49,39,000/- to the student. This figure was arrived at by accepting the case of the father of the student that he had paid a total amount of Rs.42,17,000/- to the college authorities. After deducting a sum of Rs.11,65,000/- which was the amount collected as fee (including hostel fee), the Committee held that the amount collected over and above the fee was Rs.30,52,000/-. In terms of Ext.P1 order of the Supreme Court the college was required to refund the fees and double the amount collected over and above the fees. Therefore the Committee determined the amount to be refunded in the following manner. W.P (C) No.28180/2019 -8-
Sl. No. Particulars Amount
1 Fee including hostel fee Rs.11,65,000/-
2 Twice the amount collected over and above Rs.61,04,000/-
the fee (Rs.30,52,000/- x 2)
3 Amount already refunded Rs.23,30,000/-
4 Balance payable (1 + 2) - 3 Rs.49,39,000/-
10. According to the college, they have received only Rs.10 lakhs towards fee and Rs.1,65,000/- towards hostel fee. In order to prove the source of Rs.42.17 lakhs, the proof affidavit referred to above had been filed by the father of the student inter alia stating the source of funds for raising the total amount of Rs.42,17,000/-. The Committee accepted the version with reference to Exts.A1 to A4.
11. We have perused the documents referred to as Exts.A1 to A4 and the proof affidavit filed by Sri. Sasikumar B., (father of the student), in order to determine whether there was acceptable proof regarding the source of funds to have paid a sum of Rs.42,17,000/- to the college. As already noticed the Supreme Court had clearly indicated in its order dated 04-10-2018 that the determination of the amount payable shall be on the basis of the evidence and the materials placed before the Committee. Exhibits A1 & A2 will show that a total amount of Rs.22,30,000/- has been withdrawn from the accounts of Sri. Sasikumar B. and M/s. Jaya Sai Advertising which, it is not disputed, is an establishment belonging to the mother of the student. Exhibit A3 series will show that loans had been W.P (C) No.28180/2019 -9- obtained by Sri. Anil Baby and his family members had taken a loan of Rs.20 lakhs against fixed deposits. It is the specific case of Sri. Sasikumar that this amount was availed as loan by Sri. Anil Baby and his family members in order to lend the amounts to him for the purpose of his daughters admission in the petitioner college. In cross-examination a specific question was put to Sri. Sasikumar as to whether the loan availed by Sri. Anil Baby and his family members was closed on 24-10-2016. Sri. Sasikumar answered that the loans were closed on 24-10-2016. The Committee has in its order relied on Ext.A4 statement of accounts of Sri. Sasikumar which would show the withdrawal of amounts of a total of Rs.20.90 lakhs on 3 different dates namely 05-10-2016, 14-10-2016 & 24- 10-2016. We must therefore accept without any hesitation the case of Sri. Sasikumar that he had borrowed amounts in the month of September 2016 from Sri. Anil G. Baby and his family members and that the said amount was repaid by him in the month of October, 2016. We notice that the loan availed by Sri. Anil G. Baby and his family members was closed on 24-10- 2016, the very date on which Sri. Sasikumar withdrew the last of the amounts to make up the amount of Rs.20.90 lakhs as indicated above. There is no dispute that Rs.11,65,000/- was received towards tuition fee and hostel fee which means that the balance amount is collected over and above the fee.
W.P (C) No.28180/2019 -10-
12. In view of our finding that the parent of the student had sufficient source for payment of Rs.42,17,000/-, in the manner indicated above we hold that the ASC was right in determining the amounts refundable to be a sum of Rs.49,39,000/-. This writ petition will stand dismissed. The college shall refund an amount of Rs.49,39,000/- to the 1 st respondent without any further delay and at any rate within four weeks from the date of receipt of a copy of this judgment, failing which further steps in accordance with law shall be taken by the 2 nd respondent.
Sd/-
A.M.SHAFFIQUE JUDGE Sd/-
GOPINATH P. JUDGE AMG W.P (C) No.28180/2019 -11- APPENDIX PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE LETTER SUBMITTED BY KMC TO ASC ON 13/08/2019.
EXHIBIT P2 TRUE COPY OF THE ORDER IN SPECIAL LEAVE TO APPEAL (C) NO.23225/2018 OF THE HON'BLE SUPREME COURT DATED 29/8/2018.
EXHIBIT P3 TRUE COPY OF THE ORDER OF THE HON'BLE SUPREME COURT IN SLP (C) NO.23225/2018 DATED 4/10/2018. EXHIBIT P4 TRUE COPY OF THE ORDER OF THE HON'BLE SUPREME COURT IN ORDER DATED 27/9/2019.
EXHIBIT P5 TRUE COPY OF THE COMPLAINT OF THE 1ST RESPONDENT 1/9/2018.
EXHIBIT P6 TRUE COPY OF THE STATEMENT FILED BEFORE THE 1ST RESPONDENT.
EXHIBIT P7 TRUE COPY OF THE RECEIPT ISSUED BY THE COLLEGE. EXHIBIT P8 TRUE COPY OF THE UNDERTAKING DATED 18/1/2018. EXHIBIT P9 TRUE COPY OF THE PROOF AFFIDAVIT ALONG WITH DEPOSITION.
EXHIBIT P10 TRUE COPY OF THE ORDER OF THE 2ND RESPONDENT IN ASC (P) 91/18/HO/TVPM/MBBS/KMC DATED 18/6/2019. RESPONDENT'S EXHIBITS:
EXHIBIT R1(A) TRUE COPY OF THE STATEMENT CONTAINING A LIST OF THE PAYMENT, MADE TO THE COLLEGE, THE DATE OF PAYMENT, REFUNDABLE AMOUNT ASSESSED BY THE COMMITTEE, AMOUNT REFUNDED BY THE COLLEGE ETC.
EXHIBIT R1 B TRUE COPY OF THE RELEVANT EXTRACT OF THAT STATEMENT OF ACCOUNT, ISSUED TO THE FATHER OF THE 1ST RESPONDENT BY THE FEDERAL BANK, KOTTARAKKARA BANCH, RELATING TO HIS ACCOUNT NO- 10360100344718, FOR THE PERIOD FROM 8.10.2012 TO 25.3.2019 EXHIBIT R1 C TRUE COPY OF THE STATEMENT OF ACCOUNT OF JAYA SAI ADVERTISING ,RUN BY THE RESPONDENT'S MOTHER, ISSUED BY THE CORPORATION BANK, KOTTARAKKARA, RELATING TO THE PERIOD FROM 1.1.2016 TO 31.3.2016 W.P (C) No.28180/2019 -12- EXHIBIT R1 D TRUE COPY OF THE FIXED DEPOSIT RECEIPT ISSUED BY NEDUMONCAVU RURAL CO-OPERATIVE SOCIETY LTD.NO-
Q1432, THRIPPILAZHIKAM IN FAVOUR OF SRI.ANIL G.BABY FOR AN AMOUNT OF RS.1,80,000/ IN LOAN NO.FDL2/10/2016-17 EXHIBIT R1 E TRUE COPY OF THE FIXED DEPOSIT RECEIPT ISSUED BY NEDUMONCAVU RURAL CO-OPERATIVE SOCIETY LTD.NO- Q1432, THRIPPILAZHIKAM IN FAVOUR OF SRI.ANIL G. BABY FOR AN AMOUNT OF RS.1,80,000/ IN LOAN NO FDL.2/2016-17 EXHIBIT R1 F TRUE COPY OF THE FIXED DEPOSIT RECEIPT ISSUED BY NEDUMONCAVU RIRAL CO-OPERATIVE SOCIETY LTD. NO.Q1432, THRIPPILAZHIKAM IN FAVOUR OF SRI.ANIL G.BABY FOR AN AMOUNT OF RS.1,80,000/ IN LOAN NO.FDL.2/12/2016-17 EXHIBIT R1 G TRUE COPY OF THE FIXED DEPOSIT RECEIPT ISSUED BY NEDUMONCAVU RIRAL CO-OPERATIVE SOCIETY LTD. NO.Q1432, THRIPPILAZHIKAM IN FAVOUR OF SRI.ANIL G.BABY FOR AN AMOUNT OF RS.1,80,000/ IN LOAN NO.FDL.2/13/2016-17 EXHIBIT R1 H TRUE COPY OF THE FIXED DEPOSIT RECEIPT ISSUED BY NEDUMONCAVU RIRAL CO-OPERATIVE SOCIETY LTD. NO.Q1432, THRIPPILAZHIKAM IN FAVOUR OF SMT.SREYA SUSAN ANIL FOR AN AMOUNT OF RS.2,25,000/ IN LOAN NO.FDL.2/14/2016-17 EXHIBIT R1 I TRUE COPY OF THE FIXED DEPOSIT RECEIPT ISSUED BY NEDUMONCAVU RIRAL CO-OPERATIVE SOCIETY LTD. NO.Q1432, THRIPPILAZHIKAM IN FAVOUR OF SRI.ANIL G.BABY FOR AN AMOUNT OF RS.1,90,000/ IN LOAN NO.FDL.2/15/2016-17 EXHIBIT R1 J TRUE COPY OF THE FIXED DEPOSIT RECEIPT ISSUED BY NEDUMONCAVU RIRAL CO-OPERATIVE SOCIETY LTD. NO.Q1432, THRIPPILAZHIKAM IN FAVOUR OF MISS. RUBY ANIL FOR AN AMOUNT OF RS.1,80,000/ IN LOAN NO.FDL.2/16/2016-17 EXHIBIT R1 K TRUE COPY OF THE FIXED DEPOSIT RECEIPT ISSUED BY NEDUMONCAVU RIRAL CO-OPERATIVE SOCIETY LTD. NO.Q1432, THRIPPILAZHIKAM IN FAVOUR OF MISS.RUBY ANIL FOR AN AMOUNT OF RS.1,80,000/ IN LOAN NO.FDL.2/17/2016-17 EXHIBIT R1 L TRUE COPY OF THE FIXED DEPOSIT RECEIPT ISSUED BY NEDUMONCAVU RIRAL CO-OPERATIVE SOCIETY LTD. NO.Q1432, THRIPPILAZHIKAM IN FAVOUR OF MISS.RUBY ANIL FOR AN AMOUNT OF RS.2,00,000/ IN LOAN W.P (C) No.28180/2019 -13- NO.FDL.2/18/2016-17 EXHIBIT R1 M TRUE COPY OF THE FIXED DEPOSIT RECEIPT ISSUED BY NEDUMONCAVU RIRAL CO-OPERATIVE SOCIETY LTD. NO.Q1432, THRIPPILAZHIKAM IN FAVOUR OF SRI.ANIL G.BABY FOR AN AMOUNT OF RS.90,000/ IN LOAN NO.FDL.2/19/2016-17 EXHIBIT R1 N TRUE COPY OF THE FIXED DEPOSIT RECEIPT ISSUED BY NEDUMONCAVU RIRAL CO-OPERATIVE SOCIETY LTD. NO.Q1432, THRIPPILAZHIKAM IN FAVOUR OF SRI.ANIL G.BABY FOR AN AMOUNT OF RS.90,000/ IN LOAN NO.FDL.2/20/2016-17 EXHIBIT R1 O TRUE COPY OF THE FIXED DEPOSIT RECEIPT ISSUED BY NEDUMONCAVU RIRAL CO-OPERATIVE SOCIETY LTD. NO.Q1432, THRIPPILAZHIKAM IN FAVOUR OF MISS.RUBY ANIL FOR AN AMOUNT OF RS.1,25,000/ IN LOAN NO.FDL.2/21/2016-17