State of
Bihar & Ors Vs. Dr. Sanjay Kumar Sinha
& Ors [1989] INSC 345 (15 November 1989)
Misra
Rangnath Misra Rangnath Sawant, P.B. Ramaswamy, K.
CITATION:
1990 AIR 749 1989 SCR Supl. (2) 168 1990 SCC (4) 624 JT 1989 (4) 320 1989 SCALE
(2)1124
CITATOR
INFO : RF 1990 SC2030 (4) RF 1991 SC 909 (2)
ACT:
Professional
Colleges--Admission to: Bihar Medical Colleges-Admission to Post-graduate
courses--Cut off date of eligibility-Compliance with orders of Supreme Court
fixing time schedule-Necessity for.
HEAD NOTE:
In a
Writ Petition filed before the High Court, the respondents, a group of medical
graduates, challenged the prospectus for admission to the post-graduate
medical, courses, for the year 1989, which prescribed 31st May, 1989 as cut-off
date of eligibility, as contrary to the directions of this Court in Dr. Dinesh
Kumar & Ors. v. Motilal Nehru Medical College, Allahabad & Ors., [1987] 4 SCC 459.
Finding
that the timeframe set by this Court was not adhered to, the High Court quashed
the prospectus to the extent that the cut-off date of eligibility was fixed as
31.5.1989.
In the
appeal before this Court, the appellants contended that as the All India
Entrance Examination held by the All India Institute of Medical Sciences was
not conducted in time, as fixed by this Court and intimation of the results was
sent late, the scheme formulated by the Court was not being implemented
properly. The examining body, in its affidavit, expressed, regrets and assured
that there would not be any default in future.
Disposing
of the Writ Petition, this Court,
HELD:
The relevant directions of this Court have not been followed by the examining
body for the current year.
Similarly,
the State did not follow the directions while drawing up its prospectus. If the
courses of study were to commence from May 2, the last qualifying date could
not have been fixed as May
31, 1989. Everyone
including the States, the Union Territories and other authorities running
Medical Colleges with Post Graduate Courses are bound by this Court's order and
must strictly follow the time schedule laid down therein in this regard. A
serious view would be taken if any violation of this Court's 169 order is
brought to notice in future. Everyone concerned should comply with the
time-frame strictly and there should be no lapse in this regard in future.
[171C; E-F] The mistake of the State in fixing a date beyond the cut-off date
fixed by this Court has misled a group of candidates. It is in the interest of
all that this mistake should be condoned and admissions for this year should be
permitted on the basis of the result of the selection examination with 31st of
May, 1989, as cut-off date. This departure is confined to the present year
only. [172A-B] Dr. Dinesh Kumar & Ors. v. Motilal Nehru Medical College, Allahabad & Ors., [1987] 4 SCC
459.
CIVIL
APPELLATE JURISDICTION: Civil Appeal No. 3658 of 1989.
From
the Judgment and Order dated 30.3.1989 of the Patna High Court in C.W.J. No. 34
of 1989.
Pramod
Swarup for the Appellants.
M.C. Bhandare
(NP), A.K. Goel and Ms. Gyan Sudha Misra for the Respondents.
S.P. Kalra
and Shailendra Bhardwaj for All India Institute of Medical Sciences.
G.L. Sanghi
and A. Sharan for the Intervenor.
The
Judgment of the Court was delivered by MISRA, J. Special leave granted.
Challenge
in this appeal is to the order dated 30th of March, 1989 made by the Ranchi
Bench of the Patna High Court in a Writ Petition under Article 226 of the
Constitution.
The
High Court was moved by a set of medical graduates who are respondents before
us challenging the prospectus for admission into the post-graduate medical
admission published by the Controller of Examination-cum-Additional Director,
Health Services Department of Bihar for the year 1989 on the allegation that
the prescription that a candidate for the purpose of getting admitted to the
Post Graduate Course must complete his or her house170 job of 12 months on or
before 31st May, 1989, was contrary to the directions of this Court in the case
of Dr. Dinesh Kumar & Ors. v. Motilal Nehru Medical College, Allahabad & Ors., [1987] 4 SCC
459. The High Court found that the timeframe set by this Court in the reported
order was not adhered to in the prospectus and, therefore, allowed the writ
petition by mandamus directing the State and its officers not to permit any
candidate to take the Post Graduate Medical Test if he had not the requisite
qualification of completing 12 months' house-job on 1st May, 1989. It further
quashed the prospectus to the extent that the cut-off date of eligibility was fixed
as 31.5.1989.
The
State of Bihar and its Officers who were
respondents in the High Court are in appeal and their main contention is that
the All India Entrance Examination for Post Graduate Medical Courses held by
the All India Institute of Medical Sciences was not conducted in time as fixed
by this Court and intimation of the results was sent late. It was further
argued before us that several States have also not been complying with the
time-frame indicated by this Court in the reported order and as such the scheme
formulated by the Court is not being implemented properly. In view of such
specific allegations, particularly against the examining body which has been
entrusted with the work by this Court, notice was issued to the All India
Institute of Medical Sciences and the Institute had entered appearance through
counsel and has filed its affidavit.
In the
reported order it was stated by us:
"What
remains now to be dealt with is the finalisation of the programme relating to
the selection examination. As already decided the selection examination shall
be conducted by the All India Institute of Medical Sciences, New Delhi. The announcement for holding of
the selection examination shall be made on October 1 of every year and a full
four weeks' time would be made available to candidates for making their
applications. After the applications are received not later than six weeks from
October 1, the same would be scrutinised and duly processed and admit caros
would be issued. Examination shall be held on the second Sunday of January. The
results of examination shall be announced within four weeks from holding of the
examination. Admission shall commence two weeks after the declaration of
results. The last date for taking admission shall be six weeks from the date of
the announcement of 171 results but the Head of every institution shall be
entitled to condone delay upto seven days for reasons shown and grounds
recorded in special cases. The courses of study shall commence in every
institution providing such study throughout the country from May 2.
Notification
announcing examination, publication of result and allotment of place of
admission (keeping preference in view and our directions regarding preference
of lady candidates in places of proximity to residence) shall be published in
two successive issues of one national paper in English having large circulation
in every State and at least in two local papers in the language of the State as
quickly as possible." Obviously the relevant directions have not been followed
by the examining body for the current year. Similarly the State of Bihar did not follow the directions of
this Court while drawing up its prospectus. If the courses of study are to
commence from May 2, the last qualifying date could not have been fixed as May 31, 1989. It has been reiterated before us
that several States have not been following the directions. Instead of issuing
notice to the States and Union Territories for examining the correctness of the
allegations of delay and non-compliance of the directions, we have thought it
appropriate to indicate that everyone including the States, the Union
Territories and other authorities running Medical Colleges with Post Graduate
Courses are bound by our order and must strictly follow the time schedule
indicated in paragraph 6 of the order. We have not proceeded against the
defaulting authorities for violation of this Court's order, hoping that there
would be no recurrence of it but we would like to administer a warning to
everyone that if it is brought to our notice at any time in future that there
has been violation, a serious view of such default shall be taken. We hope and
trust that everyone concerned shall comply with the time-frame strictly and
there would be no lapse in this regard in future.
Counsel
for the All India Institute of Medical Sciences has expressed regrets for what
has happened and has assured us that there would be no default in future.
Counsel
for the respondents has brought to our notice the position that in the previous
year the State of Bihar had taken the stand that the
extension was not possible in view of this Court's directions and the State's
stand this year was to the contrary. Counsel for the State of Bihar has regretted this position. We
find that those who had qualified beyond the cut-off date in the previous year
have taken 172 examination in terms of the prospectus of this year along with
the new group. The mistake of the State in fixing a date beyond the cut-off
date fixed by this Court has obviously misled a group of candidates. In these
circumstances, we are of the view that it is in the interest of all that the
mistake committed by the State of Bihar should be condoned and on the basis of the result of the selection
examination with 31st of May, 1989, as the cut-off date, admissions for this
year should be permitted. We agree with the High Court that the view it has
taken on the basis of this Court's directions was the most appropriate one but
in the special circumstances referred to above we have made a departure confined
to the present year only.
The
appeal is disposed of with these directions.
N.P.V.
Petition disposed of.
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