Karnataka High Court
Dr Divya B S vs State Of Karnataka on 25 January, 2019
Author: Krishna S.Dixit
Bench: Krishna S.Dixit
1
IN THE HIGH COURT OF KARNATAKA, BENGALURU
DATED THIS THE 25TH DAY OF JANUARY, 2018
BEFORE
THE HON'BLE MR. JUSTICE KRISHNA S.DIXIT
WRIT PETITION No. 1685/2019 (EDN-RES)
&
WRIT PETITION Nos. 1848-1875/2019
C/W
WRIT PETITION Nos. 2195-2210/2019 (EDN-RES)
&
WRIT PETITION Nos. 3450-3451/2019
IN W.P. No. 1685/2019
& W.P. Nos. 1848-1875/2019:
BETWEEN:
1. DR DIVYA B S
D/O SRINIVAS MURTHY B R
AGED ABOUT 28 YEARS
RESIDING AT # 209, 8TH CROSS,
2ND RIGHT NEAR NEW GOLDEN STORE,
BELLANDUR,
BANGALORE- 560103
2. DR KARTHIK GOPINATH
S/O DR GOPINATH K V
AGED 27 YEARS
RESIDING AT NO 21, 6TH CROSS,
VASANTH NAGAR,
BANGALORE - 560052
3. DR VINOD BABU B
S/O BALRAM P
AGE: 28 YEARS,
RESIDING AT NO 3, 7TH MAIN ROAD,
VASANTHNAGAR,
BANGALORE- 560052
4. NAVNEETH KUMAR G K
S/O V G KARTHIKEYAN,
AGED ABOUT 28 YEARS,
RESIDING AT MADHURI NIVAS,
NO 2512, 4TH CROSS, 4TH MAIN,
HAL - III STAGE, BANGALORE - 560017
2
5. SHUBHA VISHNU HEGDE
D/O VISHNU GANAPATI HEGDE,
AGED ABOUT 28 YEARS,
RESIDING AT O 233,
BGS GIMS WOMEN RESIDENTS HOSTEL
BGS HEALTH AND EDUCATION CAMPUS,
KENGERI, BANGALORE - 560060
6. DR SYED ABRAR UL HAQ QUADRI
S/O SYED SAYEED IQBAL QUADRI
AGED ABOUT 29 YEARS,
RESIDING AT J - 58, NANJEGOWDA STREET
DODDAMAVALLI
BANGALORE - 560004
7. DR RASHMI S
D/O SHIVANANJAPPA S
AGED ABOUT 30 YEARS,
RESIDING AT DOOR NO. 630,
5TH MAIN , NAGARBHAVI - II STAGE,
BDA LAYOUT ,
BANGALORE - 560072
8. DR ABHILAKSH B
S/O BEEREGOWDA S N
AGED ABOUT 29 YEARS,
RESIDING AT NO 7TH CROSS,LAST STAGE,
VISVESWARAYA EXTENSION
NEAR 60 FEET RING ROAD,
HASSAN - 573201
9. DR SHANTHI M
D/O MANIVANNAN V
AGED ABOUT 27 YEARS
RESIDING AT NO 88, 4TH CROSS,
SAIBABA NAGAR, SRIRAMPURA
BANGALORE - 560021
10. DR VINAY G
S/O GOPALAKRISHNA K V
AGED ABOUT 28 YEARS,
RESIDING AT NO 63,
GROUND FLOOR, 1ST E CROSS,
MATHIKERE,
BANGALORE - 560054
11. DR DEVAPRASHANTH M
AGE: 29 YEARS,
S/O MOHAN KUMAR C M
3
RESIDING AT NO 3220,
SHIVAKRUPA FLAT NO 301,
VHBC LAYOUT, GIRINAGAR
4TH PHASE, BANGALORE - 560085
12. DR SHWETHA F DYAMANNAVAR
W/O MADHU B G
AGED ABOUT 28 YEARS
RESIDING AT NO 17/110
CANARA BANK APT DIAGONAL ROAD,
V V PURAM BASAVANAGUDI
BANGALORE - 560004
13. DR D PRAKRUTHI
D/O D S P REDDY
RESIDING AT NO 2780,
18TH A MAIN, HAL 2ND STAGE,
BANGALORE - 560008
14. DR VEERESH KUMAR IREDDY
S/O BANDHAPPA IREDDY
AGED 29 YEARS,
RESIDING AT NO 29,
J P - I FLOOR, 5TH CROSS,
LIC COLONY, JAYANAGAR
3RD BLOCK EAST
BANGALORE- 560011
15. DR KAUSHAL B
S/O DR B KRISHNAMURTHY
AGED 27 YERS,
NO 288, 12B CROSS 2ND STAGE
WEST OF CHORD ROAD,
MAHALAKSHMIPURA,
BANGALORE - 560086
16. DR SUMANTH BILLE
S/O ATHMA JN
AGED 28 YEARS
26/23, 2ND MAIN, KGS LAYOUT,
VIJAYANAGAR, BANGALORE- 560040
17. DR SACHIN L
S/O S LINGARAJU
AGED ABOUT 28 YEARS
RESIDING AT NO 250A, ANNANA NENAPU
3RD MAIN , 13TH CROSS,
KRISHNADEVARAYA ROAD,
HEMAVATHI NAGAR,
HASSAN - 573201
4
18. VENUGOPAL K J
S/O JAYANNA K V
AGED ABOUT 29 YEARS
RESIDING AT NO SREEMANJUNATHA NILAYA
3RD MAIN SHANTHINAGAR,
HASSAN - 573202
19. DR ABHIJNA RAI K
D/O DR K S RAI
AGED ABOUT 28 YEARS,
RESIDING AT # 8-125/8, SOUBHAGYA HOUSE,
DATTANAGAR, KULSHEKAR PSOT
MANGALORE - 575005
20. DR POOJA PRASAD
D/O VENKATESH PRASAD
AGED ABOUT 28 YEARS,
RESIDING AT NO 74, NHCS LAYOUT,
3RD MAIN, 8TH CROSS BENAKA CLUSTERS
PRASHANTH NAGAR,
BENGALURU - 560079
21. DR AMITH A
S/O ANJANEYA S
AGED ABOUT 31 YEARS
RESIDING AT NO 370,
GULAB NAGAR CHOWK, JAGADHRI ,
YAMUNANAGAR, HARYANA - 135001
22. DR KRISHNA SAGAR S R
S/O RAMESH BAU S L
AGED ABOUT 29 YEARS,
RESIDING AT NO 110/2A
3RD BLOCK, 8TH MAIN,
NEAR DATTATREYA TEMPLE, TYAGARAJANAGAR,
BANGALORE - 560028
23. DR SHAHSHIKALA R
S/O RAMAKRISHNA G
AGED ABOUT 30 YEARS
RESIDING AT NO 13, 2ND CROSS,
ISEC MAIN ROAD, NAAGARBHAVI VILLAGE,
BANGALORE - 560072
24. DR KAVTIHA M
D/O M VENKATESH
AGED ABOUT 27 YEARS,
R/AT NO 29, 3RD MAIN ROAD,
JAYANAGAR, BYRASANDRA
BANGALORE - 560011
5
25. DR SWETHA RAJSHEKHAR LAKSHETTY
D/O RAJSHEKHAR LAKSHETTY
AGED ABOUT 30 YEAR,
PRESENTLY RESIDING AT NO 13,
2ND CROSS, ISEC MAI ROAD,
NAGARABHAVI VILLAGE,
BANGALORE - 560072
26. DR PRAKRUTHI K D
D/O DHARANENDRA K C
AGED ABOUT 29 YEARS,
RESIDING AT NO 522,
VIVEKANANDA NAGAR,
MUDIGERE TALUK, CHICKMAGALUR
KALASA- 577124
27. DR PAVITHRA PUSHPA
D/O HANUMANTHRAYA
AGED ABOUT 28 YEARS
RESIDING AT NO 202/12
7TH MAIN, 7TH C CROSS, R P C LAYOUT,
VIJAYANAGAR
BANGALORE - 560040
28. DR SWHETA BHIMAPPA SAVANTRE
D/O BHIMAPPA SAVANTRE,
AGED ABOUT 28 YEARS,
RESIDING AT NO 202/12,
7TH MAIN, 7TH C CROSS,
R P C LAYOUT, VIJAYANAGAR
BANGALORE - 560040
29. DR NITIN KUMAR K
S/O SURESH KAMBLE,
AGED ABOUT 29 YEARS,
RESIDING AT NO 157/B,
5TH MAIN, KGE LAYOUT,
RMV 2ND STAGE,
BENGALURU - 560094
... PETITIONERS
(BY SRI. VIKRAM G, ADVOCATE)
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF HEALTH AND FAMILY WELFARE
VIKASA SOUDHA,
BENGALURU - 560001
REPRESENTED BY ITS PRINCIPAL SECRETARY
6
2. DEPARTMENT OF MEDICAL EDUCATION
MULTI STOREYED BUILDING
BANGALORE - 560001
REPRESENTED BY ITS SECRETARY
3. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
KARNATAKA
4TH T BLOCK, JAYANAGAR,
BENGALURU - 560041
REPRESENTED BY ITS REGISTRAR
... RESPONDENTS
(BY SMT. PRAMODHINI KISHNA, AGA)
IN W.P. Nos. 2195-2210/2019
& W.P. Nos. 3450-3451/2019:
BETWEEN:
1. DR PRASHANTA GUNDAPPA KOPPAL
S/O GUNDAPPA KOPPAL,
AGED ABOUT 28 YEARS
RESIDING AT NO.5, 3RD MAIN,
VINAYAK NAGAR, BAGALUR CROSS,
IAF POST, YELAHANKA,
BANGALORE-560063
2. DR KAVYASHREE M
D/O MARIMADAIAH,
AGED ABOUT 28 YEARS
RESIDING AT NO.21,
2ND STAGE, 3RD CROSS,
DODDABELE MAIN ROAD,
BRUNDHAVANA LAYOUT,
KENGERI-560060
3. DR JAVERIYA MOHAMMADI
D/O ABDUL GHANI CONTRACTOR,
AGED ABOUT 28 YEARS
RESIDING AT DOOR NO.46/A,
13TH CROSS, KANAKANAGAR,
SRK MANZIL, R.T.NAGAR,
BANGALORE-560032
4. DR SUSHANT SWAMY
S/O G MUNISWAMY,
AGED ABOUT 29 YEARS
RESIDING AT NO.1071, 16TH CROSS,
1 STAGE, I PHASE, CHANDA LAYOUT,
BANGALORE-560072
7
5. DR SANTOSHI MAHADEV NAIK
D/O MAHADEV NAIK,
AGED ABOUT 29 YEARS
RESIDING AT NO.83, 4TH MAIN,
2ND CROSS, SRINIVASANAGARA,
BANASHANKARI I STAGE,
BANGALORE-560050
6. DR HUMERA JABEEN
W/O DR MAKSUDHAHMED TAMBOLI,
AGED ABOUT 29 YEARS
RESIDING AT NO.202,
9TH AVENUE APARTMENT,
9TH STREET BANK, AVENUE COLONY,
BABUSPALYA, BANGALORE-560043
7. DR SINDHU B R
D/O RAMESH B V
AGED ABOUT 28 YEARS
RESIDING AT NO.27, 7TH CROSS,
5TH MAIN, SVG PATTEGARAPALYA,
BANGALORE-560072
8. DR PALMURTHY
S/O B RAJALU,
AGED ABOUT 29 YEARS
RESIDING AT SANGAMESHWAR SCHOOL
BASAWESHWAR NAGAR,
SHAHAPUR, YADGIRI-585223
9. DR SNEHA R
D/O RAMESH K L
AGED ABOUT 27 YEARS
RESIDING AT NO.538,
2ND A CROSS, 3RD BLOCK,
3RD STAGE, BASAVESHWANAGAR,
BANGALORE-560069
10. DR PAVAN KUMAR K
S/O KALAIAH N
AGED ABOUT 28 YEARS
RESIDING AT NO.395, 3RD CROSS,
7TH MAIN, H BLOCK,
RAMAKRISHNA NAGAR,
MYSORE-570022
11. DR SHRUNGA R P
D/O PUTTALINGEGOWDA R L
AGED ABOUT 29 YEARS
RESIDING AT NO.KT-134,
LAKSHMI DEVI NILAYA,
8
SHANKAR NAGARA 4TH CROSS,
BEHIND ABPU COLLEGE,
MANDYA CITY-571401
12. DR CHETHANA R
D/O RAMAKRISHNA,
AGED ABOUT 28 YEARS
RESIDING AT DOOR NO.585
SHREE SOURABHA NILAYA,
8TH CROSS, B BLOCK,
JAYANAGAR, KOLAR-563101
13. DR MOHAMMED FAKRUDDIN
S/O BABU MASALI,
AGED ABOUT 29 YEARS
RESIDING AT HOUSE NO.13/1,
HARSHITHA, 3RD ROAD CROSS,
SAMEERPURA JUNCTION,
K.G.NAGAR, BANGALORE-560018
14. DR ANIL KUMAR
S/O GIRIDHAR KAMBLE,
AGED ABOUT 28 YEARS
RESIDING AT EAST POINT COLLEGE
OF MEDICAL SCIENCES
RESIDENCE QUARTERS RF 3
JANA PRABHA, 113/2, VRIGONAGAR POST,
BIDRAHALLI, BANGALORE-560049
15. DR VIJAYLAKSHMI
D/O SIDDALINGAPPA,
AGED ABOUT 27 YEARS
RESIDING AT C-20, STAFF QUARTERS,
VYDEHI INSTITUTE OF MEDICAL SCIENCES,
NALLURHALLI, WHITEFIELD,
BANGALORE-560066
16. DR SADAQUAT ULLAH KHAN
S/O M.D.NAIMATULLA KHAN,
AGED ABOUT 27 YEARS
SRIDURGA BOYS PAYING GUEST,
SEETHARAMPALYA NEAR GRAPHITE INDIA,
WHITE FIELD, BANGALORE-560048
17. DR ZAINAB MEHAZEENA
D/O SHAFI UZ ZAMA,
AGED ABOUT 28 YEARS,
RESIDING AT NO.656, 17TH MAIN,
6TH BLOCK, KORAMANGALA,
BANGALORE-560 095.
9
18. DR MALLESH PAWAR
S/O BANSI PAWAR,
AGED ABOUT 27 YEARS,
RESIDING AT NO.63, GROUND FLOOR,
1ST E CROSS, MATHIKERE,
BENGALURU -560 054
... PETITIONERS
(BY SRI. VIKRAM G, ADVOCATE)
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF HEALTH AND FAMILY WELFARE,
VIKASA SOUDHA,
BANGALORE-560001
REP BY ITS PRINCIPAL SECRETARY
2. DEPARTMENT OF MEDICAL EDUCATION
MULTI STOREYED BUILDING,
BANGALORE-01
REPRESENTED BY ITS SECRETARY
3. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
KARNATAKA,
4TH T BLOCK, JAYANAGAR,
BANGALORE-560041
REPRESENTED BY ITS REGISTRAR
... RESPONDENTS
(BY SMT. PRAMODHINI KISHAN, AGA)
THESE WRIT PETITIONS ARE FILED UNDER ARTICLES
226 AND 227 OF THE CONSTITUTION OF INDIA PRAYING TO
QUASH THE SR.RESIDENT COMMON MERIT CUM
ALLOTMENT LIST UPLOADED ON THE WEBSITE OF THE R-2
ON 09.01.2019 AT ANNEXURE-A AND ALL ACTIONS
PURSUANT THERETO IN SO FAR AS PETITIONERS ARE
CONCERNED.
THESE PETITIONS HAVING BEEN HEARD AND
RESERVED FOR ORDER, THIS DAY, THE COURT
PRONOUNCED THE FOLLOWING:
10
ORDER
Petitioners who are the medical practitioners are invoking the writ jurisdiction of this Court seeking a Writ of Certiorari for the quashment of Senior Resident Common Merit-cum-Allotment List issued by the 2nd respondent by way of web hosting on 09.01.2019, a relevant portion enlisting the petitioners whereof, is at Annexure-A to the writ petitions, inter alia on the ground that the same is not in terms of the judgment of this Court rendered on 21.12.2018 in earlier round of writ petition Nos.46917-47025/2018 (Edn-Res) and connected matters, a copy whereof is at Annexure-D.
2. On request learned Addl. Government Advocate Smt. Pramodhini Kishan having appeared for the respondents opposes the writ petitions arguing that the impugned web hosted notification although is not happily worded, the same is issued in substantial compliance with the mandate of this Court in the aforesaid writ petitions. Since common questions of facts and law are involved and also the relief sought for is substantially similar, all these petitions, on the suggestion of the learned counsel 11 appearing on either side, are being heard and disposed off by this common judgment and order.
3. Learned counsel for the petitioners falters the impugned notification on the grounds that: (a) no comparative merit list of all the candidates as has been mandated by this Court is prepared as a pre-condition for counseling and allotment of posts, (b) no allotment could have been made without formulating a comprehensive scheme by laying down the guidelines for the purpose of enforcing Rule 15 of the Karnataka Conduct of Entrance Test for Selection and Admission to Post-Graduate Medical & Dental Degree and Diploma Courses Rules, 2006, (c) the comparative merit list now said to have been prepared does not contain the names of candidates of yester years and of all India quota as mandated by this Court, (d) the so called comparative merit list contains names of certain candidates who have not executed the bond at all.
4. Learned Addl. Government Advocate fairly submits that petitioners shall not be compelled to undergo stipulated service till after counseling is done and that in all likelihood petitioners would be called for counseling in the last week of this month i.e., immediately after the fresh 12 comparative list now in the updation is issued; such comparative merit list cannot be faltered only on the ground that it contains the names of candidates who have not executed the bond or that those who ought to have been included are left out, which fact can be brought to the notice of the respondent-Director at the time of counseling so that the same shall be looked into; those candidates who have not furnished the undertaking shall not be compelled for counseling or the service. The learned AGA further submits that whatever grievances these petitioners have individually would also be addressed by the respondents forthwith. The fair stand of the respondent- State is placed on record.
5. The learned AGA next contends that the mandate contained in the aforesaid judgment of this Court cannot be construed as Euclid's Theorem and what the Court should see is whether the procedure adopted for taking steps in asking the candidates to go for compulsory service is fair and reasonable; the comparative merit list now in the making will be Norm compliant in terms of the mandamus and that if there are some names wrongly included or wrongly left out, that per se may not be a ground for its quashment; at para 31(b) of the aforesaid 13 judgment, this Court had directed to prepare "a merit list of all the candidates who were called for compulsive counseling" and thus the candidates of the yester years need not be in the merit list now at once; it is always open to the candidates to point out the defects that occasion prejudice to them so that the same would be addressed by the respondent-Director. Even this stand of the State, in my considered view being fair, cannot be found fault with, especially when the defects argued by the petitioners apparently operate on the marginal side.
6. The contention of the petitioners that till after a comprehensive scheme is formulated by the State by laying down guidelines for the purpose of enforcing the undertaking given by the candidates in terms of Rule 15 as mandated by this Court, the petitioners cannot be compelled to undergo counseling, appears to be misconceived. The Government should draw a scheme is true and for that purpose, this Court in the aforesaid judgment has granted a period of six months. This cannot be construed as vesting a justiciable right in the candidates to have the counseling deferred till after the scheme is evolved. An argument to the contrary would prejudice the interest of the public which is sought to be 14 served by the imminent counseling and the consequent allotment of letters. A contra contention could have been countenanced if the text of Direction No.(iv) in the operative portion of the aforesaid judgment (internal pages 98 & 99) had approximated with that of Direction No.(i) therein. Therefore, this contention is rejected.
7. The contention of the petitioners that the comparative merit list should necessarily include the names of the candidates of yester years as mandated by this Court does not appear to be correct going by the text of Condition No.3 in the operative portion of the aforesaid judgment. The said direction begins with the terms "the respondents 1 & 2 shall make all endeavours to invoke the bond obligation furnished by all the candidates .... under the aforesaid 2006 Rules ....." At para 31(b), this Court desired preparation of "a merit list of all the candidates who were called for compulsive counseling". The exercise to trace the whereabouts of candidates of yester years will take its own time, they having scattered away within the State and some of them without. It shall be most ideal if names of all these candidates are included in the list. But, their non-inclusion per se cannot be a ground to defer counseling/compelling the candidates to 15 go for public service that too for a period much shorter than what is stipulated in the Undertaking voluntarily executed by them on Bond Papers.
8. The last contention of the petitioners that pursuant to the mandate of this Court in the aforesaid judgment, the State has to recover the penalty amount from the defaulters of the Undertaking and that the said amount presumably being huge has to be diverted for payment of stipend at enhanced rates and till after this is done, the candidates cannot be compelled to undergo counseling and consequent service, is thoroughly misplaced. The mandate in this connection is at Direction Nos.(iii) and (vi) of the operative portion of the aforesaid judgment. Some observation is also made in the reasoning part thereof. It is specifically stated therein that it is for the State to consider the claim for enhancement of stipend, keeping in view the recovery of penalty amount. No justiciable right again inheres in the petitioners thereby. Therefore this contention too is rejected.
9. There is a lot of force in the submission of the learned AGA that there is a dire and immediate need for the services of the Senior Residents in several Government 16 medical colleges for complying with the MCI Norms and that if immediate steps are not taken, these colleges run the risk of losing recognition/approval. She has placed on record a copy of letter No.DME/PGS/12/2018-19 dated 17.01.2019 issued by the 2nd respondent-Director of Medical Education which reads as under:
"In compliance of the Direction of the Hon'ble Court in WP No. 46917/2018, this respondent has already taken steps frame the regulations and the same will be ready for the next batch of students who are passing out and the placement/bond enforcement shall be done strictly in accordance to the said regulations.
MCI Inspection for approval of medical colleges is started and it is mandatory on the Government to ensure there are required number of senior residents in all Medical Colleges as per MCI norms. If there is shortage of senior residents in said medical colleges, there is a threat of MCI not approving the admission to the said institutions. In view of shortage of time, present notice has been issued with a liberty to candidates to approach the DME if they have any difficulties.
DME is willing to conduct another counseling to enable the candidates to choose the colleges on or before 25-1-2019 in view of the urgency stated above"
10. It is a matter of common knowledge that the Courts have in a catena of decisions ruled that the MCI Norms are mandatory in character and their non- compliance entails stringent penal consequences. The 17 haste shown by the Government and the DME in initiating steps for counseling and placement of the candidates for compulsory service is understandable. If, relief is granted to the petitioners in the given circumstances, the same would breed enormous public mischief and a great prejudice would be caused to public interest, to which the private interest of the petitioners should yield, especially when the State having stood tall and fair has called them for compulsory service of only one year as against a period of three years stipulated in the undertaking, which aspect of the matter has already been discussed by this Court at para 30 of the aforesaid judgment. Other substantial concessions have also been shown to these candidates who intend to go for higher studies. Thus, overall there is more than a fair and reasonable treatment meted out to these candidates by the State.
11. In these facts and circumstances, the writ petitions are disposed off with the observations made herein above. However, this order shall not come in the way of any of the candidates seeking redressal of individual grievances by making an appropriate representation to the respondents herein, who shall consider the same forthwith in accordance with law.
18
Liberty is reserved to the petitioners to take appropriate proceedings for the redressal of their grievances, if any, against the revised comparative merit list which is stated to be web hosted now.
Subject to what is stated above, the petitioners shall forthwith undergo counseling for the compulsive service in terms of the undertaking given by them save by whatever concession the State has graciously shown as discussed in the aforesaid judgment dated 21.12.2018 in earlier W.P.Nos.46917-47025/2018 (Edn-Res) and other connected matters.
It is made clear that in respect of all candidates including the petitioners who are not willing to undergo counseling and the consequent public service, the respondent shall withdraw the concessions mentioned in the aforesaid judgments and further shall enforce the undertaking verbatim either by compelling them to serve for the full period of three years, or in the alternative, to resort to coercive recovery of the entire penalty i.e., Rs.25 lakh/Rs.50 lakh from each of the candidates, as the case may be, in terms of Rule 15 (5) of the Karnataka Conduct of Entrance Test for Selection and Admission to Post- 19 Graduate Medical & Dental Degree and Diploma Courses Rules, 2006.
A copy of operative portion of this judgment shall be made available to the learned counsel for the petitioner and to the learned Addl. Government Advocate.
Costs made easy.
Sd/-
JUDGE Snb/