Thirumuruga
Kirupananda Variyarthavathiru Sundara Swamigalm Vs. State of Tamil Nadu &
Ors [1996] INSC 234 (12
February 1996)
Agrawal, S.C. (J) Agrawal, S.C. (J) Nanavati G.T. (J) S.C. Agrawal,
J. :
CITATION:
1996 SCC (3) 15 JT 1996 (2) 692 1996 SCALE (2)103
ACT:
HEAD NOTE:
Special
leave granted.
These
appeals by Thirumuruga Kirupananda Variyar Thavathiru Sundara Swamigal Medical
Educational and Charitable Trust (hereinafter referred to as 'the Trust')
relate to the establishment of a medical college at Salem in the State of Tamil Nadu. The Trust has been formed for
establishing various educational institutions and for other charitable
purposes. It has established a Pharmacy College, a Dental College, a
Homoeopathy College, an Engineering College, a Polytechnic, an Industrial
Training Institute, etc. in the town of Salem. It is desirous of establishing a
medical college at Salem.
In
1987, the Tamil Nadu State Assembly enacted the Tamil Nadu Medical University
Act, 1987 (Act No. 37 of 1987) which is now re-named as Dr. M.G.R. Medical
University Act (hereinafter referred to as 'the Medical University Act')
whereby Tamil Madu Medical University, re-named as Dr. M.G.R. Medical University, (hereinafter
referred to as 'the University') was established. Sub-section (5) of Section 5
of the Medical University Act empowers the University to affiliate colleges to
the University as affiliated colleges, within the University area under
conditions prescribed and withdraw such affiliation. On December 2, 1987, the Trust submitted an application
to the University seeking affiliation to the University a medical college which
the Trust wanted to start. The University, however, refused to entertain the
said application of the Trust on the ground that a no objection certificate should
be obtained from the Government of Tamil Nadu (hereinafter referred to as 'the
State Government') for starting a medical college and without such a no
objection certificate the application could not be considered. The Trust filed
a Writ Petition (W.P. No. 2776 of 1989) in the Madras High Court against the
said order of the University refusing to entertain the application of the Trust
for affiliation of the proposed medical college to the University. On the said
Writ Petition, a learned single Judge (K. Venkataswamy J., as the learned Judge
then was) passed an order, on April 13, 1989, with the consent of the parties,
wherein it was recorded that the University would not insist on the prior
permission of the Government and that the Trust would apply for affiliation in
the prescribed form and the University would consider the same on merits
without insisting upon prior permission of the State Government and pass orders
in accordance with law. Thereafter, the Trust submitted an application for
affiliation of the medical college on October 30, 1989. The said application was rejected
by the University by order dated December 18, 1989 on the ground that the application
ought to have been received on or before October 31, 1989 and it was received on November 7, 1989. The Trust filed another Writ
Petition (W.P.No. 10453 of 1990) in the Madras High Court against the said
order of the University dated December 18. 1989. The said Writ Petition of the
as allowed by a learned single Judge of the High Court (Somasundram J.) by
order dated February 1, 1991 and the order dated December 18, 1989 was set
aside on the ground that application for affiliation has been sent by post on
October 30, 1989 and the requirement of statute 37 with regard to the period of
limitation for submitting the application was complied with. The University was
directed to re-consider the said application of the Trust on merits.
In the
meanwhile, the Tamil Nadu State Legislature had enacted Dr. M.G.R, Medical
University Tamil Nadu (Amendment and validation) Act, 1989 [XXXII of 1990]
(hereinafter referred to as 'the State Act') on July 6, 1990. By the said Act, which was brought into force with effect
from September 24, 1987, a proviso was inserted in sub-section (5) of Section 5
of the Medical University Act whereby it was prescribed that "no college
shall be affiliated to the University unless the permission of the Government
to establish such college has been obtained and the terms and conditions, if
any, of such permission have been complied with". Similarly, a proviso was
also inserted in sub-section (7) of Section 5 which prescribes that "no
institution shall be approved by the University unless the permission of the
Government to establish such institution has been obtained and the terms and
conditions, if any, of such permission have been complied with".
After
the decision of the High Court dated February 1, 1991, the University conducted a joint
inspection and by order dated August 16, 1991
rejected the application for affiliation submitted by the Trust on the ground
that there were certain deficiencies in the infrastructure that was made
available for the medical college by the Trust. The Trust filed a third Writ
Petition (W.P. No. 13392 of 1991) challenging the said order of the University
dated August 6, 1991. The said Writ Petition was allowed
by a learned single Judge (Bakthavatsalam J.] by judgment dated February 7, 1992 and the order dated August 16, 1991 was quashed and the matter was
remitted back to the University for reconsideration. The learned Judge was of
the view that while rejecting the application for affiliation the University
had taken irrelevant and extraneous considerations into account. Feeling
aggrieved by the said judgment of the learned single Judge, the State of Tamil Nadu filed an appeal (W.A. No. 301 of
1992) before a Division Bench of the High Court, The Trust also filed an appeal
(W.A. No. 387 of 1992) against the said judgment of the learned single Judge.
During
the pendency of both these appeals, the President of India promulgated the
Indian Medical Council (Amendment) Ordinance (Ordinance No. 13 of 1992) on August 27, 1992. The said Ordinance was
subsequently replaced by the Indian Medical Council (Amendment) Act, 1993 [
Central Act No. 31 of 1993 ] (hereinafter referred to as 'the Central Act')
which was brought into force with effect from August 27, 1992. By the Central Act, Sections 10A, 10B and 10C were
inserted in the Indian Medical Council Act, 1956.
Section
10A deals with the establishment of a new medical college or opening of a new
or higher course of study or training and prescribes that this can be done only
with the previous permission of the Central Government obtained in accordance
with the provisions of the said section.
In
view of the said amendments, the Central Government was impleaded as a party in
the Writ Appeals which were pending before the Division Bench of the High
Court. The stand of the Central Government was that after the promulgation of
Ordinance No. 13 of 1992, which was later on replaced by the Central Act, the
Central legislation has occupied the entire field and the State legislation
must be treated to have been rendered inoperative and, as a result, the
approval of the State Government was no longer necessary for establishing a
medical college as required under Proviso to sub-section (5) of Section 5 of
the Medical University Act.
The
Writ appeals filed by the State Government as well as by the Trust were
disposed of by the High Court by the impugned judgment dated April 30, 1993
whereby Writ Appeal (W.A. No. 301 of 1992) filed by the State Government was
allowed and the Writ Appeal (W.A. No. 387 of 992) filed by the Trust was
dismissed. The High Court held that the amendment introduced in clause (5) of
Section 5 of the Medical University Act by the State Act was not, in any way,
affected by the Central legislation and that even after insertion of Section
10A in the Indian Medical Council Act, 1956 prior permission of the State
Government was required for establishing a medical college.
On July 18, 1993 when the special leave petitions
filed by the Trust were placed before this Court, the following order was passed
:- "Issue notice on the Special leave Petitions; Prayer for interim relief
is rejected.
Mr.
P.R. Seetharaman, learned counsel, accepts notice on behalf of the respondents.
In the mean time, it will be open to the petitioner to approach the Central
Government and Indian Medical Council for necessary permission which shall be
considered in accordance with law.
Liberty to mention for an early
hearing." Thereupon, the Trust submitted an application before the Medical
Council of India (for short "Medical Council").
But
the Medical Council by its letter dated December 15, 1993 informed the Trust that in order to
enable the Medical Council to comply with the orders of this Court to consider
the application of the Trust in accordance with law, the Trust should produce a
letter of affiliation from the University. On January 21, 1994, this Court
passed the following order :- "In this case, having regard to the
circumstance that the petitioners has had to go to various authorities where
sanctions and permission are said to be necessary to obtain affiliation, it is
necessary for the petitioner to know from which authority, sequentially, to
commence with.
We
direct the petitioner to apply to the State Government for the requisite
permission. If the application in this behalf is filed within three weeks from
today, the State Government will dispose of the same within four weeks
thereafter. If the State Government declined the permission, they shall state
the reasons for doing so. The petitioner need not have recourse to another
petition to question the correctness of that decision. The order made by the
State Government shall be placed before this Court in these proceedings.
Call
this matter after six weeks." In pursuance of the said directions given by
this Court, the Trust moved the State Government for grant of permission and
also submitted papers with regard to the acquisition of 150 acres of land by
the Trust for the medical college and making of endowment deposit of Rs. 50 lakhs
and appointment of teaching staff, non-teaching staff, professors, lecturers,
etc. and purchase of equipment and providing other infrastructural facilities
for the college.
By
order dated March 9,
1994, the State
Government rejected the application of the Trust for the following reasons :
"(a)
There are three Private Medical Colleges functioning in the Tamil Nadu for
which permission was given by the Tamil Nadu Government on 24.7.1985 and that
after that date the Government have not given permission to start Private Self
financing Medical Colleges even though several private Self financing Private
Organizations/Trust approached the Government for permission. This was mainly
due to the reason that the Government of India are not in favour of starting
new Medical Colleges either by the Government or by private agencies as the
present annual turnover of Medical graduates every year is considered adequate
to meet the requirements of the country.
(b) In
February 1988, the Union Minister of Health and Family Welfare, Government of
India in his D.O. letter referred to the recommendations of the Central Council
of Health and Family Welfare held in February 1988, that no Medical College
should be allowed to be opened in any part of the country or no additions to
the existing admission capacity in the Medical College should be permitted as
the qualified Medical practitioners made available from the existing medical
colleges were sufficient for the near future and that there has been reports of
surplus of doctors all over the world by 2000 AD.
(c)
The Government have decided not to accept the request of the petitioner Trust
to recommend to Tamil Nadu
Dr. M.G.R. Medical University to permit it to start the medical
college because of the policy of the Government not to permit private organisations/Trusts
to start self-financing Medical College in this State.
(d) In
Tamil Nadu, there are 9 Government Medical Colleges and Four Medical Colleges under private management besides under Annamalai University, Chidambaram. The annual intake of students in the said
colleges are 1477. The number of qualifying doctors seeking employment on the
live registers of Employment Exchange in the State as on 28.2.1994 are 2412.
For recruitment of Doctors for the post of Assistant Surgeon in Tamil Nadu
Medical Service for the 1992, for 378 vacancies, 4,631 candidates applied for
appointment, taking into account of these and other factors set out above, the
Government consider that the existing Medical College in Tamil Nadu are more
than sufficient and that there is no need for starting any more Medical
Colleges in the State." On January 27, 1995, this Court passed the following order :
"Pending
decision on merit in the SLPs, after hearing Mr. K. Parasaran, learned senior
counsel for the petitioner, Mr. R.K. Jain, learned senior counsel for the State
of Tamil Nadu and Mr. Navin Prakash, learned
counsel for the Medical Council of India, it is ordered :
On
15.2.1993, the Medical Council of India did write to the petitioner a letter of
affiliation from the Dr. M.G.R. Medical University. Since the petitioner had
not mentioned in their letter that they had applied to M.G.R. Medical University for obtaining affiliation. If an
expert body like that Medical Council of India certifies that the petitioner
establishment conforms to the requirements of Medical Council of India, more
than half the battle is won. Therefore, we would first like to have the opinion
of the Medical Council of India. From this point of view, a direction shall
issue to Medical Council of India to keep aside the question of affiliation
from M.G.R. Medical University and the permission of Tamil Nadu
Government and consider whether the infrastructure provided by the petitioner's
establishment (Medical College) conforms to its norms and submit a report to this Court.
It is open to the Medical Council of India to take the necessary inspection, if
it so desires. In so deciding regard shall be had to its letter dated March 15, 1994, addressed to the Secretary to the
petitioner's Trust.
The
said report shall be submitted within six weeks from today. List the matter
after eight weeks." Consequent to the said order passed by this Court on January 27, 1995, the Medical Council conducted
inspection of the college on March 8 and 9, 1995 to assess whether the
infrastructure provided by the establishment (Medical College) conforms to the norms of the
Medical Council. The Inspectors in their report have stated Inspectors in their
report have stated that the Trust is having sufficient infrastructure for
accommodation, equipment and staff component in pre-clinical departments for
100 students each year and have recommended that permission to start teaching
may be granted. It appears that after the said inspection by the Medical
Council, the Trust also approached the University for inspection of the
institution and that on the basis of the said request, the University also
conducted an inspection and it is stated that the report of the said inspection
takes the view that the college is eligible for being affiliated to the
University as it has satisfied all norms laid down by the University for being
affiliated.
When
the matter came before the Court, on August 30, 1995, the learned counsel for
the Trust submitted that since the Trust has not obtained the necessary
permission under Section 10A of the Central Act, the Trust would move for the
said permission to the Central Government within two weeks and this Court
directed that in case such an application was submitted, the Central Government
shall consider the same in accordance with law without insisting upon the
requirement of affiliation of the medical college with the University and shall
pass order on the said application within two months after the filing of the
application. In accordance with the said order, the Trust submitted an
application dated September
13, 1995, before the
Central Government and after considering the said application, the Government
of India, Ministry of Health and Family Welfare, have sent a Letter of Intent
dated December 12, 1995 to the Trust wherein it is stated :
"2.
The scheme submitted by the Secretary, Thirumuruga Kirupananda Variyar Thavathiru
Sundara Swamigal Medical Educational & Charitable Trust, Salem was referred to the Medical Council
of India on the 17th
October, 1995 for its
recommendations. The Council had already appointed inspectors on the directions
of the Hon'ble Supreme Court to inspect the infrastructural facilities
available in the proposed medical college and the inspection was done in March,
1995. The Council rocommended a Letter of intent may be given to the applicant
to start a medical college for 100 admissions (A copy of the Inspection Report
is enclosed).
3.
After care consideration of the Scheme, inspection report, directions of the Hon'ble
Supreme Court of India and recommendations of the Medical Council of India and
factors mentioned in section 10A of the Indian Medical Council Act, 1956, this
Ministry has come to the conclusion that a 'Letter of Intent' for starting a
new medical college at Salem by Thirumuruga Kirupananda Variyar Thavathiru Sundara
Swamigal Medical Educational and Charitable Trust, Salem may be issued. Hence,
this letter of Intent.
4.
This letter of Intent is subject to the fulfillment of the following
conditions:
(i) As
per the Medical Council of India
Notification No. MCI- 34(41)/93-Med.(N) dated 90.9.93, an essentiality
certificate regarding the desirability and feasibility of having the proposed
medical college at the proposed location is required to be obtained by the
applicant from the State Government concerned. The applicant submits that the
question of State Government permission is pending before the Supreme Court of
India.
This
requirement of the State Government permission will be subject to the Supreme
Court's directions.
(ii)
Two performance bank guarantees one for a sum of Rs. 150 lakhs (for 100
admissions) for the establishment of the medical college and its
infrastructural facilities and the second amount to Rs. 550 lakhs (for 700
beds) for establishment of teaching hospital and its infrastructural facilities
as per Medical Council of India norms may be provided.
(iii)
A time-bound four years project completion report may be provided.
(iv)
Consent of affiliation with a recognised university is not insisted upon in
pursuance of the Hon'ble Supreme Court directions dated 30.8.95.
(v)
The deficiencies in Inspection Report may be rectified.
5.
Action to issue the grant of permission for admission to MBBS course will be
taken on receipt of a letter accepting the conditions enumerated in para 4
abovementioned on verification of the latest staff position and infrastructural
facilities by the Medical Council of India and after the bank guarantees are
received in this Ministry." After receiving the letter dated December 12, 1995, the Trust submitted a
representation dated January
6, 1996, before the
State Government for grant of essentiality certificate/no objection certificate
for the establishment of medical college at Salem. The said request of the Trust has been rejected by letter dated January 10, 1996 sent by the Secretary, Health and
Family Welfare Department, State of Tamil Nadu, wherein it is stated :
"In
your representation dated 6.1.96, you have required the Government to grant
Essentiality Certificate/No Objection Certificate to your Medical College at Salem. The Government have examined the
request.
The
Government have not changed the policy of not permitting any private Trust or
Management to start a Medical/Dental College. I am therefore directed to state
that the request to grant Essentiality Certificate/No Objection Certificate to
start a Medical College at Salem is rejected." From the
aforesaid narration of facts, it would appear that after the insertion of
Section 13A in the Central Act, the question regarding grant of permission for
establishing medical college by the Trust was considered by the State
Government twice during the pendency of these appeals. The matter was first
considered by the State Government on the basis of the application submitted by
the Trust in pursuance of the order dated January 21, 1994 passed by this Court
and by their letter dated March 9, 1994, the State Government refused to grant
the permission. Thereafter, the matter was considered by the Medical Council
and the Central Government and on December 12, 1995, the Central Government issued a
Letter of Intent which requires the fulfillment of the conditions mentioned
therein. One of the conditions mentioned in the said Letter of Intent is
obtaining an essentiality certificate from the State Government regarding the
desirability and feasibility of having the proposed medical college at the
proposed location. The matter was considered by the State Government for the second
time when a request was made by the Trust for issuing an essentiality
certificate/no objection certificate as required by the Letter of Intent dated December 12, 1995 of the Central Government. The Said
request was rejected by the State Government by letter dated January 10, 1996. The University has also conducted
an inspection of the facilities available at the college proposed to be
established by the Trust and appears to be satisfied about the college being
eligible for being affiliated to the University.
Now
the only impediment in the establishment of the medical college by the Trust is
the stand of the State Government that permission cannot be given to a private
trust to establish the medical college. This raises the question : what is the
role of the State Government in the matter of establishment of a medical
college? The State Government asserts its right on the basis of the proviso to
sub-section (5) of Section 5 of the Medical University Act, inserted by the
State Act, which prescribes that "no college shall be affiliated to the
University unless the permission of the Government to establish such college
has been obtain and the terms and conditions for such permission have been
complied with". The said claim is disputed by the Trust on the ground that
subsequent to the enactment of the State Act, Parliament has enacted the
Central Act whereby Section 10A has been inserted in the Indian Medical Council
Act, 1956 and the said provision deals with establishment of a new medical
college or opening of a new or higher course of study or training and
prescribes that notwithstanding anything contained in the Indian Medical
Council Act, 1956 or any other law for the time being in force no person shall
establish a medical college except with the previous permission of the Central
Government obtained in accordance with the provisions of the said Section.
According to the Trust Section 10-A introduced by the Central Act would prevail
over the proviso to Section 5(5) of the Medical University Act introduced by the
State Act. It is, therefore, necessary to consider whether and, if so, to what
extent the proviso to sub-section (5) of Section 5 of the Medical University
Act is applicable in the matter of establishment of medical college in the
State of Tamil Nadu.
The
answer to this question would depend on the scope and ambit of the legislative
power of Parliament and the State Legislature in this field relating to
establishment of a medical college, viz., education.
The
legislative power in relation to 'education' was earlier distributed in all the
three legislative lists in the Seventh Schedule to the Constitution. Parliament
was conferred legislative power in respect of matters specified in Entries 63,
64, 65 and 66 of the List I (Union List) while the State Legislatures were
conferred the power in respect of matters specified in Entry 11 of List II
(State List) and Parliament and State Legislatures were conferred concurrent
power in respect of matters specified in Entry 25 of List III (Concurrent
List). By the Constitution (Forty Second Amendment) Act, 1976, Entry 11 of List
II has been deleted and Entry 25 in List III has been enlarged to cover matters
which were earlier specified in Entry 11 of List II.
In
view of the said amendment, the legislative power in respect of education is
now conferred exclusively on Parliament in respect of matters specified in
Entries 63 to 66 of List I and concurrently on Parliament and State
Legislatures in respect of matters specified in Entry 25 of List III.
The
State Act has undoubtedly been enacted in exercise of the power conferred by
Entry 25 of List III. Shri Parasaran, the learned senior counsel appearing for
the Trust, has also made his submissions on the basis that the Central Act has
been enacted in exercise of the power conferred by Entry 25 of List IlI.
Therefore, the legislative entry which is relevant for the purpose of the
present case is Entry 25 of List III (as amended) which reads as under :
"25.
Education, including technical education, medical education and universities,
subject to the provisions of Entries 63, 64, 65 and 66 of List I; vocational
and technical training of labour." Since Parliament and State Legislatures
are empowered to make laws on the same subject, the possibility of repugnancy
between a law made by Parliament and a law made by a State Legislature under
the said legislative entry cannot be excluded. Article 254 of the Constitution
makes provision for dealing with such a situation. The said Article provides as
under :
"254.
Inconsistency between laws made by Parliament and laws made by the Legislatures
of States.
(1) If
any provision of a law made by the Legislature of a State is repugnant to any
provision of a law made by Parliament which Parliament is competent to enact,
or to any provision of an existing law with respect to one of the matters
enumerated in the Concurrent List, then, subject to Parliament, whether passed
before or after the law made by the Legislature of such State, or, as the case
may be, the existing law, shall prevail and the law made by the Legislature of
the State shall, to the extent of the repugnancy, be void.
(2)
Where a law made by the Legislature of a State with respect to one of the
matters enumerated in the Concurrent List contains any provision repugnant to
the provisions of an earlier law made by Parliament or an existing law with
respect to that matter, then, the law so made by the Legislature of such State
shall, if it has been reserved for the consideration of the President and has
received his assent, prevail in that State:
Provided
that nothing in this clause shall prevent Parliament from enacting at any time
any law with respect to the same matter including a law adding to, amending,
varying or repealing the law so made by the Legislature of the State."
Clause (1) of Article 254 gives overriding effect to the provisions of a law
made by Parliament which Parliament is competent to enact or to any provision
of any existing law in respect of one of the matters enumerated in List III and
if a law made by the Legislature of the State is repugnant to the provisions of
the law made by Parliament, the law made by the Legislature of the state is to
be treated as void to the extent of repugnancy. Clause (1) is, however, subject
to clause (2). Under clause (2), the law made by the Legislature of a State
with respect to one of the matters enumerated in List III will prevail over the
provisions of an earlier law made by Parliament or an existing law with respect
to that matter if the law made by the Legislature of the State has been
reserved for consideration by the President and has received his assent.
The
proviso to clause (2) curtails the ambit of clause (2) by providing that
Parliament can enact a law with respect to the same matter on which the State
Legislature has made the law and by such law the Parliament can add to, amend,
vary or repeal the law made by the Legislature of a State. The provision
corresponding to Article 254 was contained in Section 107 of the Government of
India Act, 1935. The only difference between that provision and Article 254 is
that there was no provision similar to the proviso to clause (2) of Article 254
in Section 107 of the Government of India Act, 1935. As a result of the proviso
in Article 254, the legislative power of Parliament has been enlarged in the
sense that it can add to, amend, vary or repeal the law made by the Legislature
of the State.
Shri Parasaran
has urged that proviso to sub section (5) of the Medical University Act,
enacted by the State Act, is repugnant to Section 10A of the Indian Medical
Council Act, enacted by the Central Act, and has to be treated as void by
virtue of Article 254 of the Constitution since the Central Act was enacted
after the enactment of the State Act, Shri G.L. Sanghi, the learned senior
counsel appearing for the State of Tamil Nadu, has, however, submitted that
since the State Act has received the assent of the President, it will prevail
over the Central Act in view of clause (2) of Article 254 inasmuch as it has
not been amended, varied or repealed by any subsequent law made by Parliament. Shri
Sanghi has also contended that there is no repugnancy between the proviso to
Section 5(5) of the Medical University Act and Section 10A of the Indian
Medical Council Act because the requirement of both the provisions can be
complied with for establishing a medical college.
We
will first examine whether there is repugnancy between the proviso to Section
5(5) of the Medical University Act inserted by the State Act and Section 10A
introduced in the Indian Medical Council Act, 1956 by the Central Act.
Explaining
the meaning of repugnancy in the context of Section 107 of the Government of
India Act, 1935, B.N. Rau J. has stated :
"It
is sometimes said that two laws cannot be said to be properly repugnant unless
there is a direct conflict between them, as when one said "do" and
other "don't", There is no true repugnancy, according this view, if
it is possible to obey both the laws. For reasons which we shall set forth
presently, we think that this is too narrow a test: there may well be cases of
repugnancy where both laws say "don't" but in different ways. For
example, one law may say,"No person shall sell liquor by retail, that is,
in quantities of less than five gallons at a time" and another law may
say, "No person shall sell liquor by retail, that is, in quantities of
less than ten gallons at a time". Here, it is obviously possible to obey
both laws, by obeying the more stringent of the two, namely the second one;
yet it
is equally obvious that the two laws are repugnant, for to the extent to which
a citizen is compelled to obey one of them, the other, though not actually
disobeyed, is nullified." [See : G.P. Stewart V. B.K.
Roy Chaudhury,
AIR ------------------ --- ---------- 1939 Cal. 628] In Deep Chand v. The State
of Uttar Pradesh & Ors., (1959) 2 Supp. SCR 8, this Court, while dealing
with Article 254 of the Constitution, has held :
"Repugnancy
between two statutes may thus be ascertained on the basis of the following
three principles :
(1)
Whether there is direct conflict between the two provisions;
(2)
Whether Parliament intended to lay down an exhaustive code in respect of the
subject matter replacing the Act of the State Legislature; and (3) Whether the
law made by Parliament and the law made by the State Legislature occupy the
same field." (P. 43) In State of Orissa v. M.A. Tulloch & Co., 1964
(4) SCR 461, it has been observed :
"Repugnancy
arises when two enactments both within the competence of the two Legislatures
collide and when the Constitution expressly or by necessary implication
provides that the enactment of one Legislature has superiority over the other
then to the extent of the repugnancy the one supersedes the other. But two
enactments may be repugnant to each other even though obedience to each of them
is possible without disobeying the other. The test of two legislations
containing contradictory provisions is not, however, the only criterion of
repugnancy, for if a competent legislature with a superior efficiency expressly
or impliedly evinces by its legislation an intention to cover the whole field,
the enactments of the other legislature whether passed before or after would be
overborne on the ground of repugnance." [p.477] It cannot, therefore, be
said that the test of two legislations containing contradictory provisions is
the only criterion of repugnance. Repugnancy may arise between two enactments
even though obedience to each of them is possible without disobeying the other
if a competent legislature with a superior efficiency expressly or impliedly evinces
by its legislation an intention to cover the whole field. The contention of Shri
Sanghi that there is no repugnancy between the proviso to Section 5(5) of the
Medical University Act and Section 10A of the Indian Medical Council Act
because both can be complied with, cannot, therefore, be accepted. What has to
be seen is whether in enacting Section 10A of the Indian Medical Council Act,
Parliament has evinced an intention to cover the whole field relating to
establishment of new medical colleges in the country.
Before
we proceed to consider the ambit of the Central Act introducing Sections 10A,
10B and 10C in the Indian Medical Council Act, 1956, we may examine the field
covered by the State Act which inserts the proviso in Section 5(5) of the
Medical University Act. Shri Sanghi has submitted that the Medical University
Act deals with the establishment of the university and recognition of medical
colleges and the proviso which has been inserted in sub section (5) of Section
5 by the State Act is a provision relating to affiliation and recognition of
medical colleges and this field is open for legislation by the State
legislature. Shri Sanghi has placed reliance on the observations of this Court
in J.P Unni Krishnan & Ors. v. State of Andhra Pradesh & Ors., 1993 (1)
SCC 645, that the right to establish an educational institution does not carry
with it the right to recognition or the right to affiliation, as the case may
be, and that it is open to the State or the University according affiliation
and recognition to impose such conditions as they think appropriate in the
interest of fairness, merit, maintenance of standards of education and so on.
It is no doubt true that recognition or affiliation of an institution has to be
distinguished from the establishment of an institution. Sub- Section (5) of
Section 5 of the Medical University Act deals with the power of the Medical
University relating to affiliation of colleges to the University and withdrawal
of such affiliation. However, the proviso that has been introduced in
sub-section (5) of Section 5 by the State Act imposes a condition that "no
college shall be affiliated to the University unless the permission of the
Government to establish such college has been obtained and the terms and
conditions, if any, of such permission have been compiled with". This
would show that though Section 5(5) of the Medical University Act relates to
affiliation of colleges the proviso inserted therein deals with the
establishment of a college and imposes a condition that for the purpose of
affiliation of a college permission of the State Government to establish the
college is necessary. In other words, the said proviso that has been inserted
by the State Act, in pith and substance, is a provision relating to the
establishment of a college and merely because it is placed in a provision
relating to affiliation of colleges to the University the said proviso would
not cease to be a provision dealing with establishment of a college.
We may
now come to Section 10A inserted in the Indian Medical Council Act, 1956 by the
Central Act which provides as follows :
"10-A.
Permission for establishment of new medical college new course of study, etc. –
(i)
Notwithstanding anything contained in this Act or any other law for the time
being in force,
a) no
person shall establish a medical college; or
b) no
medical college shall
i)
open a new or higher course of study or training (including a post graduate
course of study or training) which would enable a student of such course or
training to qualify himself for the award of any recognized medical
qualification; or
ii) increase
its admission capacity in any course of study or training (including a post
graduate course of study or training).
Except
with the previous permission of the Central Government obtained in accordance
with the provisions of this section.
Explanation
1. - For the
purpose of this section, "person" includes any University or a trust
but does not include the Central Government.
Explanation
2. - For the
purpose of this section, "admission capacity" in relation to any
course of study or training (including a post graduate course of study or
training) in a medical college, means the maximum number of students that may
be fixed by the Council from time to time for being admitted to such course or
training.
2) (a)
(i) Every person or Medical college shall, for the purpose of obtaining
permission under sub-Section (1), submit to the Central Government a scheme in
accordance with the provisions of clause (b) and the Central Government shall
refer this scheme to the Council for its recommendations.
(b)
The scheme referred to in clause (a) shall be in such form and contain such
particulars and be preferred in such manner and be accompanied with such fee as
may be prescribed.
3) On
receipt of a scheme by the Council under sub-Section (2), the Council may
obtain such other particulars as may be considered necessary by it from the
person or the medical college concerned, and thereafter, it may :
(a) If
the scheme is defective and does not contain any necessary particulars, give a
reasonable opportunity to the person or college concerned for making a written
representation and it shall be open to such person or medical college to
rectify the defects, if any, specified by the Council;
(b)
Consider the scheme, having regard to the factors referred to in sub-Section
(7), and submit the scheme together with its recommendations thereon to the
Central Government.
4) The
Central Government may, after considering the scheme and the recommendations of
the Council under sub-Section (3) and after obtaining, where necessary, such
other particulars as may be considered necessary by it from the person or
college concerned, and having regard to the factors referred to in sub-Section
(7), either approve (with such condition, if any, as it may consider necessary)
or disapprove the scheme and any such approval shall be a permission under sub-
Section (1) :
Provided
that no scheme shall be disapproved by the Central Government except after
giving the person of college concerned a reasonable opportunity of being heard
:
Provided
further that nothing in this sub-Section shall prevent any person or medical
college whose scheme has not been approved by the Central Government to submit
a fresh scheme and the provisions of this section shall apply to such scheme as
if such scheme has been submitted for the first time under sub-Section (2).
5)
Where within a period of one year from the date of submission of the scheme of
the Central Government under sub-Section (2) no order passed by the Central
Government has been communicated to the person or college submitted the scheme
such scheme shall be deemed to have been approved by the Central Government in
the form in which it had been submitted and accordingly the permission of the
Central Government required under sub-Section (1) shall also be deemed to have
been granted.
6) In
computing the time-limit specified in sub-Section (5) the time taken by the
person or college concerned submitting the scheme in furnishing any particulars
called for by the Council or by the Central Government shall be excluded.
7) The
Council while making its recommendations under clause (b) of sub-Section (3)
and the Central Government while passing an order either approving or
disapproving the scheme under sub-Section (4) shall have due regard to the
following factors, namely ;
(a)
Whether the proposed medical college or the existing medical college seeking to
open a new or higher course of study or training would be in a position to
offer the minimum standard of medical education as prescribed by the Council
under Section 19A or as the case may be under Section 20 in the case of
post-graduate medication education;
(b)
Whether the person seeking to establish medical college or the existing medical
college seeking to open a new or higher course of study or training or to
increase its admission capacity has adequate financial resources;
(c)
Whether necessary facilities in respect of staff equipment accommodation and
other facilities to ensure proper functioning to the medical college or
conducting the new course of study or training or accommodating the increased
admission capacity have been provided or would be provided within the time
limit specified in the scheme;
(d)
Whether adequate hospital facilities having regard to the number of students
likely to attend such medical college or course of study or training or as a
result of the increased admission capacity have been provided or would be
provided with the time limit specified in the scheme;
(e)
Whether any arrangement has been made or programme drawn to impart proper
training to students likely to attend such medical college or course of study
or training by persons having the recognized qualifications;
(f) the
requirement of manpower in the field of practice of medicine; and (g) any other
factors as may be prescribed.
8)
Where the Central Government passes an order either approving or disapproving a
scheme under this Section a copy of the order shall be communicated to the
person or college concerned." According to the Statement of Objects and
Reasons appended to the Bill, the object underlying the enactment of Section
10A is to curb the mushroom growth of medical colleges in the country. In the
Statement of Objects and Reasons it is stated :
"......
it had been noticed that some State Governments were giving approval for the
opening of new medical colleges on their own, without insisting on the
provision of basic pre requisites of hospital, equipment, laboratories or
qualified faculty members etc. in certain cases, after the college gave
admission to students they began exercising combined pressure on the government
for grant of approval to the medical colleges by the Medical Council of India.
In
order to curb such mushroom growth of medical colleges, the President
promulgated an Ordinance on the 27th August, 1992 to amend the Indian Medical
Council Act, 1956 by incorporating therein provisions for prior permission of
the Central Government for establishing any new medical college and for
starting any new or higher course of study in an existing medical college or
increasing admissions capacity in any course of study of training including
post-graduate course of study.
The
Bill seeks to replace the aforesaid Ordinance." Section 10A seeks to
achieve this object by prescribing in sub-Section (1) that no person shall
establish a medical college except with the previous permission of the Central
Government obtained in accordance with the provisions of said section. Similar
permission is required for obtaining a new or higher course of study or
training or for increase in the admission capacity in any course of study or
training in a medical college. Sub-section (2) of Section 10A requires that
every person or medical college shall, for the purpose of obtaining permission
under sub-section (1), submit to the Central Government a scheme in the
prescribed form and the said scheme is to be referred to the Medical Council
for its recommendations. Under sub-section (3), the scheme is required to be
considered by the Medical Council having regard to the factors referred to in
sub-section (7) and Medical Council submits the scheme together with its
recommendations thereon to the Central Government. Sub section (4) empowers the
Central Government, after considering the scheme and the recommendations of the
Medical Council and after obtaining, where necessary, such other particulars as
may be considered necessary by it from the person or college concerned, and
having regard to the factors referred to in sub-section (7), to either approve,
with such condition, if any, as it may consider necessary, or disapprove the
scheme and any such approval shall be a permission under sub-section (1). Under
subsection (5) the scheme shall be deemed have been approved by the Central
Government in the form in which it had been submitted and the permission of the
Central government required under sub- section (1) shall be deemed to have been
granted where no order passed by the Central Government has been communicated
to the person or college within one year from the date of submission of the
scheme to the Central Government under sub-section (2). The factors that are
required to be taken into consideration by the Medical Council and the Central
Government under sub-section (7) include the capacity to offer the minimum
standard of medical education as prescribed by the Central Government, adequacy
of financial resources, necessary facilities in respect of staff equipment
accommodation training and other facilities to ensure proper functioning to the
medical college, adequate hospital facilities, arrangement\programme to impart
proper training to students and the requirement of manpower in the field of
practice of medicine.
It
would thus appear that in Section 10A Parliament has made a complete and exhaustive
provision covering the entire field for establishing of new medical colleges in
the country. No further scope is left for the operation of the State
legislation in the said field which is fully covered by the law made by
Parliament. Applying the tests said down by this Court, it must be held that
the proviso to sub- section (5) of Section 5 of the Medical University Act
which was inserted by the State Act requiring prior permission of the State
Government for establishing a college are repugnant to Section 10A inserted in
the Indian Medical Council Act, 1956 by the Central Act which prescribes the
conditions for establishing a new medical college in the country. The said
repugnancy is, however, confined to the field covered by Section 10-A, viz., establishment
of a new medical college and would not extend to establishment of other
colleges.
The
fact that the State Act has received the assent of the President would be of no
avail because the repugnancy is with the Central Act which was enacted by Parliament
after the enactment of the State Act. In view of the proviso to sub-Article (2)
of Article 254 Parliament could add to, amend, vary or repeal the State Act. In
exercise of this power Parliament could repeal the State Act either expressly
or by implication. (See : Zaverbhai Amaidas v. The State of Bombay, (1955) 1
SCR 799, 809, Deep Chand v. State of U.P.[supra]
at p. 51). Although the Central does not expressly amend or repeal the State
Act but the effect of the non- obstante clause in sub-Section (1) of Section
10A which gives overriding effect to the provisions of Section 10A over
anything contained in the Indian Medical Council Act, 1956 or any other law for
the time being in force, is to render inapplicable, and thereby repeal
impliedly, the proviso inserted in sub-section (5) of Section 5 of the Medical
University Act in the matter of establishment of a new medical college in the
State of Tamil Nadu and its affiliation by the Medical University. In other
words, as a result of insertion of Section 10A in the Indian Medical Council
Act, 1956 by the Central Act, with effect from August 27, 1992, the proviso the
Section 5(5) of the Medical University Act has ceased to apply in the matter of
establishment of a medical college in the State of Tamil Nadu and its
affiliation to the Medical University and for the purpose of establishing a
medical college permission of the Central Government has to be obtained in
accordance with the provisions of Section 10A. If such a permission is granted
by the Central Government a further permission of the State Government under
the proviso to Section 5(5) of the Medical University Act would not be required
for the purpose of obtaining affiliation of such a college to the Medical University.
After
the enactment of Section 10a by the Central Government the Medical Council, by
notification dated September 20, 1993, has made the 'Establishment of new
Medical Colleges, opening of higher courses of study and increase of admission
capacity in medical colleges Regulations, 1993' (hereinafter referred to as
'the Regulations') whereby a scheme for application for permission of the
Central Government to establish a new medical college has been made. In the
said scheme qualifying criteria for applying for permission to establish a new medical
college have been laid down. One of the conditions that is required to be
fulfilled by the eligible organizations is "that Essentiality Certificate
regarding the desirability and feasibility of having the proposed medical
college at the proposed location has been obtained and that the adequate
clinical material is available as per Medical Council of India requirements has
been obtained by the applicant from the respective State Government or the
Union Territory Administration". Shri Sanghi has urged that even if the
proviso to Section 5(5) of the Medical University Act is held to be
inapplicable in the matter of establishing a new medical college and the
requirement of obtaining the prior permission of the State Government for
establishment of a medical college cannot be insisted upon under the said
proviso, a similar requirement has now been imposed by virtue of the qualifying
criteria laid down in the scheme as framed by the Regulations and that this was
also insisted upon by the Central Government in its Letter of Intent dated
December 12, 1995. The submission of Shri Sanghi is that the State of Tamil Nadu has considered the matter in the
light of this requirement and has refused the necessary permission.
It is
no doubt true that in the scheme that has been prescribed under the Regulations
relating to establishment of new medical colleges one of the conditions for the
qualifying criteria laid down is that essentiality certificate regarding
desirability and feasibility of having the proposed college at the proposed
location should be obtained from the State Government. The said condition about
obtaining an essentiality certificate from the State Government regarding
desirability a feasibility of having the proposed college at the proposed
location cannot be equated with obtaining prior permission of the State
Government for establishing a new medical college as required under the proviso
to Section 5(5) of the Medical University Act, for the purpose of granting the
essentiality certificate as required under the qualifying criteria prescribed
under the scheme, the State Government is only required to consider the
desirability and feasibility of having the proposed medical college at the
proposed location. The essentiality certificate cannot be withheld by the State
Government on any policy consideration because the policy in the matter of
establishment of a new medical college now rests with the Central Government
alone.
As
indicated earlier, the Trust did approach the State of Tamil Nadu for grant of
essentiality certificate in terms of Letter of Intent dated December 12, 1995
issued by the Government of India, but the State Government has refused to
issue the said certificate by its order dated January 10, 1996. The only reason
which has been given by the State Government for such refusal is that "the
Government have not changed the policy of not permitting any private Trust or
Management to start a Medical/Dental College". This would show that
instead of considering the matter of grant of essentiality certificate on the
basis of desirability and feasibility of having the proposed medical college at
the proposed location, the State Government has refused to grant he
essentiality certificate on the basis of its earlier policy of not permitting
any private Trust or Management to start a Medical/Dental College in the State.
The State Government could not refuse essentiality certificate on such a policy
consideration. The refusal on the part of the State Government to grant the
essentiality certificate in respect of the medical college proposed to be
established by the Trust cannot, therefore, be upheld.
The
question that arises is whether the State Government should again be directed
to consider the matter of grant of essentiality certificate. On a careful consideration
of the matter, we are of the opinion that since the Trust has already
established the infrastructure for establishing a medical college and the
reports of the inspection conducted by the Medical Council as well as by the
University indicate that the facilities that are available are adequate for
starting a medical college, it would serve no useful purpose to insist upon
obtaining an essentiality certificate from the State Government regarding
desirability and feasibility of having the proposed medical college at the
proposed location. We are therefore, of the view that the matter of grant of
permission for establishing a new medical college by the Trust should be
considered by the Central Government without insisting upon the condition
regarding obtaining an essentiality certificate from the State Government
regarding desirability and feasibility of having the proposed medical college
at the proposed location.
The
appeals are, therefore, allowed, the impugned judgment of the High Court is set
aside and the Central Government is directed to consider the application
submitted by the Trust for grant of permission to establish a new medical
college in accordance with the provisions of Section 10A of the Indian Medical
Council Act, 1956 without insisting upon the Trust to comply with condition
regarding obtaining essentiality certificate from the State Government The
Central Government shall consider and pass an order in this regard within a
period of one month. In the event of permission being granted by the Central
Government for the establishment of the medical college by the Trust the
Medical University shall consider the application of the Trust for affiliation
of the said medical college to the Medical University without insisting upon
the requirement of obtaining prior permission of the State Government for
establishing the medical college. The appeals are disposed of accordingly. No
orders as to costs.
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