M/S.JASLOK HOSPITAL & RESEARCH CENTRE vs. UNION OF INDIA .

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 4 CASE NO.: Appeal (civil) 7284 of 2005 PETITIONER: Jaslok Hospital & Research Centre RESPONDENT: Union of India & Others DATE OF JUDGMENT: 31/10/2007 BENCH: ASHOK BHAN,H.S. BEDI & V.S. SIRPURKAR JUDGMENT: J U D G M E N T AND CIVIL APPEAL NO(S). 5054 of 2007 (Arising out of SLP(C ) No. 17577 of 2006) Keki Byram Grant ....Appellant(s) - Versus - Union of India & Others ....Respondent(s) BHAN, J. 1. Leave granted in special leave petition No. 17577 of 2006. 2. This judgment shall dispose of Civil Appeal No.7284 of 2005 and the Civil Appeal arising out of SLP) No. 17577 of 2006. 3. C.A. No.7284/2005 is directed against the judgment and order passed by the High Court of Judicature at Bombay in CWP No. 2613 of 2004 dated 17th December, 2004 whereby the High Court has dismissed the writ petition filed by the appellant. 4. The Civil Appeal arising out of SLP) No.17577 is directed against the order dated 21st September, 2006 passed by the same High Court in Writ Petition No.5594/2006. 5. The latter case has been dismissed by the High Court on the basis of the findings recorded in the order dated 17th of December, 2004 passed in WP No.2613/2004 M/s. Jaslok Hospital and Research Centre v. Union of India & Ors. 6. As the point involved in both the appeals is identical, the appeals are taken up for disposal together by this common Judgment. 7. For the convenience of reference, the facts are taken from C.A. No.7284/2005. 8. The appellant obtained Customs Duty Exemption Certificate (for short ‘CDEC\022), from the Directorate General of Health Services (DGHS), for import of various hospital equipments under Notification No.64/88-Cus. Dated 1st March, 1988 (for short \023the Notification\024). CDECs issued to the appellant http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 4 relate to import of medical equipments for the period between 1988 and 1994. The CDECs certified that the appellant was covered under para 2 of the Table annexed to the Notification. The same reads as under: \023TABLE 1. All such hospitals as may be certified by the said Ministry of Health and Family Welfare, to be run or substantially aided by such charitable organization as may be approved, from time to time, by the said Ministry of Health and Family Welfare. 2. All such hospitals which may be certified by the said Ministry of Health and Family Welfare, in each case, to be run for providing medical, surgical or diagnostic treatment not only without any distinction of caste, creed, race, religion or language but also, - (a) free, on an average, to at least 40 per cent of all their outdoor patients; and (b) free to all indoor patients belonging to families with an income of less than rupees five hundred per month, and keeping for this purpose at least 10 per cent of all the hospital beds reserved for such patients; and (c ) at reasonable charges, either on the basis of the income of the patients concerned or otherwise, to patients other than those specified in clauses (a) and (b).\024 9. The said CDECs were cancelled/withdrawn by the Directorate General of Health Services (DGHS) vide its communication bearing No. Z.37024/13/92-MG dated 14th November, 2000 addressed to the Chief Executive Director of the appellant, on the ground that the appellant- hospital had failed to comply with the conditions laid down in para 2 of the Table annexed to the Notification extracted above. 10. After about three years, the appellant made a representation to the Secretary, Ministry of Health and Family Welfare on 24th September, 2003, seeking categorization under para 1 (extracted below) instead of para 2 of the Table annexed to the Notification. \0231. All such hospitals as may be certified by the said Ministry of Health and F amily Welfare, to be run or substantially aided by such charitable organization as may be approved, from time to time, by the said Ministry of Health and Family Welfare\024 11. The said representation came to be rejected by the DGHS vide its order dated 18th March, 2004. 12. Against the rejection of its aforesaid representation, the appellant filed the Writ Petition in the High Court, challenging the communication dated 14th November, 2000 issued by the DGHS, canceling / withdrawing the CDECs granted to the appellant, and the order dated 18th March, http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 4 2004, declining to categorize the appellant under para 1 of the Table annexed to the Notification. During the course of hearing before the High Court, Counsel for the appellant did not press the prayer for setting aside the communication dated 14th November, 2000 and confined the challenge only to the order dated 18th March, 2004 passed by the DGHS. 13. Till the year 2003, the appellant accepted and was rather satisfied of its being categorized under para 2 of the Table annexed to the Notification. It was only after the withdrawal/cancellation of the said CDECs by the communication dated 14th November, 2000 and, that too, after a lapse of almost three years, that the appellant made a representation to the Secretary to the Ministry of Health and Family Welfare for being categorized under para 1 of the Table annexed to the Notification. 14. The representation of the appellant, as stated above, was rejected by the DGHS on the ground that the State Government had recommended the appellant\022s case only under para 2 of the Table annexed to the Notification which, inter alia, stipulates that the hospital has to provide free treatment to 40 per cent of the outdoor patients and to all indoor patients whose income is less than Rs.500/- per month. 15. The High Court, by the impugned order, has upheld the order passed by the DGHS. It has been held that the order passed by the DGHS is not based on irrelevant or extraneous considerations. That the appellant could not claim change in the categorization after having enjoyed the benefit under para 2 of the Table annexed to the Notification for about fifteen years. During the said period of fifteen years, the appellant did not raise any grievance with regard to its non-categorization under para 1 of the said Table and its categorization under para 2 thereof. 16. Counsel for the appellant contends that the appellant was entitled to claim change in the categorization and the DGHS has erred in holding that the appellant was not entitled to claim change in its categorization from para 2 to para 1 of the Table annexed to the Notification. In support of his submission, the learned Counsel had relied upon a judgment of this Court in the case of Share Medical Care v. Union of India & Ors. [(2007) 4 SCC 573] wherein it has been held, thus: \023In the instant case, the ground which weighed with the Deputy Director General (Medical), DGHS for non-considering the prayer of the appellant was that earlier, exemption was sought under category 2 of exemption notification, not under category 3 of exemption notification and exemption under category 2 was withdrawn. This is hardly a ground sustainable in law. On the contrary, well settled law is that in case the applicant is entitled to benefit under two different Notifications or under two different Heads, he can claim more benefit and it is the duty of the authorities to grant such benefits if the applicant is otherwise entitled to such benefit. http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 4 Therefore, non-consideration on the part of the Deputy Director General (Medical), DGHS to the prayer of the appellant in claiming exemption under category 3 of the notification is illegal and improper. The prayer ought to have been considered and decided on merits. Grant of exemption under category 2 of the notification or withdrawal of the said benefit cannot come in the way of the applicant in claiming exemption under category 3 if the conditions laid down thereunder have been fulfilled. The High Court also committed the same error and hence the order of the High Court also suffers from the same infirmity and is liable to be set aside.\024 17. Without going into the question regarding applicability or otherwise of the decision referred to above, we are of the view that the appellant is not entitled to the relief sought for. The appellant had given up its challenge to the communication dated 14th November, 2000 cancelling/withdrawing the CDECs issued to the appellant for having violated the conditions laid down for grant of exemption. The effect of the communication dated 14th November, 2000 is that the appellant is not entitled to the exemption under any of the clauses of the aforesaid Notification on or after 14th November, 2000. The representation made by the appellant after a lapse of three years of the cancellation / withdrawal of the CDECs cannot be entertained, as the change of its category would not arise as the appellant\022s categorization under para 2 of the Table annexed to the Notification had already been withdrawn. Such a change could only be possible if the appellant had applied for change of its categorization before the issuance of the communication of the DGHS dated 14th November, 2000 withdrawing / cancelling the CDECs. 18. Apart from this, the change of categorization was sought after a lapse of three years of the withdrawal / cancellation of the CDECs. Such a representation could not be entertained after a lapse of three years at the sweet will of the appellant. The representation filed by the appellant in 2003, seeking change of category from para 2 to para 1 of the Table annexed to the Notification, is clearly an after-thought in order to overcome the failure on the part of the appellant to comply with the conditions laid down in para 2 of the Table annexed to the Notification. The same could not be entertained after such a lapse of three years of the communication dated 14th November, 2000. 19. In the Appeal arising out of SLP) No. 17577 of 2006, the representation was filed after a lapse of four years of the withdrawal/cancellation of the CDECs, which, as held in the preceding paragraphs, could not have been entertained and the High Court has rightly upheld the order of rejection of the change of categorization. 20. For the reasons stated above, we are not inclined to interfere with the orders passed by the High Court. The Civil Appeals are, therefore, dismissed with no order as to costs.