Full Judgment Text
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PETITIONER:
THIRUMURUGA KIRUPANANDA VARIYARTHAVATHIRU SUNDARA SWAMIGALME
Vs.
RESPONDENT:
STATE OF TAMIL NADU & ORS.
DATE OF JUDGMENT: 12/02/1996
BENCH:
AGRAWAL, S.C. (J)
BENCH:
AGRAWAL, S.C. (J)
NANAVATI G.T. (J)
CITATION:
1996 SCC (3) 15 JT 1996 (2) 692
1996 SCALE (2)103
ACT:
HEADNOTE:
JUDGMENT:
J U D G M E N T
S.C. AGRAWAL, J. :
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
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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
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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 :-
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"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
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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.
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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
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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
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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
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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
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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
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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
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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
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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
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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
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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
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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
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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
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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
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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
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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.