ORDERS IN PURSUANCE TO THE LETTER DATED 04.11.2024
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VIDE ANNEXURE-F, ETC.
IN WP NO. 30315/2024:
BETWEEN:
1. MS. BIYA BIJU,
D/O BIJU KURIAN,
AGED ABOUT 23 YEAR,
2NDYEAR MBBS STUDENT (21M8314),
KEMPEGOWDA INSTITUTE OF
MEDICAL SCIENCES (KIMS),
BANASHANKARI 2NDSTAGE,
BENGALURU-560070.
...PETITIONER
(BY SRI. CHANDRAKANTH R. GOULAY, ADVOCATE)
AND:
1. THE NATIONAL MEDICAL COMMISSION,
(ERESTWHILE MEDICAL COUNCIL OF INDIA),
POCKET 14, SECTOR-8, DWARKA, NEW DELHI-110007
REPRESENTED BY ITS SECRETARY
2. THE DIRECTORATE OF MEDICAL EDUCATION,
1STFLOOR, FORT, K.R.ROAD,
BENGALURU-560002
REPRESENTED BY ITS DIRECTOR
3. THE RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES,
4TH'T' BLOCK, JAYANAGAR,
BENGALURU-560041,
REPRESENTED BY ITS REGISTRAR.
4. GR MEDICAL COLLEGE HOSPITAL
AND RESEARCH CENTRE,
NEERMARGA ROAD, MANGALORE-575029
REPRESENTED BY ITS PRINCIPAL
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5. FEE REULATORY COMMITTEE,
KEA BUILDING, 2NDFLOOR,
18THCROSS, SAMPIGE ROAD,
MALLESHWARAM, BENGALURU-560012
6. THE KEMPEGOWDA INSTITUTE OF
MEDICAL SCIENCES,
BANASHANKARI 2NDSTAGE,
BENGALURU-560070
7. STATE OF KARNATAKA
DEPARTMENT OF HEALTH AND FAMILY WELFARE,
105, 1STFLOOR, SECRETARIAT BUILDING,
VIKASA SOUDHA, BENGALURU-560001
REPRESENTED BY ITS SECRETARY
8.
KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18THCROSS,
MALLESHWARAM, BENGALURU-560012
REPRESENTED BY ITS EXECUTIVE DIRECTOR
9. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCE
4THT BLOCK, JAYANAGAR,
BENGALURU-560041
REPRESENTED BY ITS REGISTRAR
...RESPONDENTS
(BY SRI. N.KHETTY, ADVOCATE FOR R1; SRI. SUDEV HEGDE, AGA, FOR R2 & R7; SRI. FARAH FATHIMA, ADVOCATE FOR R3 & R9; SRI. G.B.SHARATHGOWDA, ADVOCATE FOR R6;
SRI. N.K.RAMESH, ADVOCATE FOR R8)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A
WRIT OF MANDAMUS DIRECTING THE 4THRESPONDENT
G.R.MEDICAL COLLEGE HOSPITAL AND RESEARCH CENTRE,
MANGALORE, TO REFUND THE SUM OF RS.20,80,000/- PAID
BY THE PETITIONER TOWARDS FEE FOR 2NDYEAR MBBS
COURSE AND 50 PERCENT OF HOSTEL FEES PAID BY HER, AS
EVIDENT FROM COPY AT ANNEXURE-E ALONG WITH INTEREST
ACCRUED AND PASS APPROPRIATE ORDER AND ETC.
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IN WP NO. 31820/2024
BETWEEN:
1. SRI. BESTO BABU THOMAS
S/O BABU E.T,
AGED 21 YEARS,
RESIDING AT SOUTHEEKERE,
SHETTY KOPPA POST,
CHIKKAMAGALUR-577134
...PETITIONER
(BY SRI. P.P.HEGDE, SR. COUNSEL FOR
SMT. RACHITHA RAJSHEKAR, ADVOCATE)
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF HEALTH AND FAMILY
WELFARE MEDICAL EDUCATION,
ROOM NO.105, 1STFLOOR,
VIKASA SOUDHA, BENGALURU - 560001
REPRESENTED BY ITS SECRETARY
2. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18THCROSS,
MALLESHWARAM, BENGALURU-560012
REPRESENTED BY ITS EXECUTIVE DIRECTOR
3. NATIONAL MEDICAL COMMISSION
(ERSTWHILE MEDICAL COUNCIL OF INDIA)
POCKET 14, SECTOR 8, DWARKA,
NEW DELHI - 110007
REPRESENTED BY ITS SECRETARY
4. DIRECTORATE OF MEDICAL EDUCATION BANGALORE
MEDICAL COLLEGE AND RESEARCH INSTITUTE
(OLD BUILDING) K.R ROAD, FORT,
BENGALURU - 560002
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REPRESENTED BY ITS DIRECTOR
5. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4THBLOCK, JAYANAGAR,
BENGALURU - 560041
REPRESENTED BY ITS REGISTRAR
6. A.J.INSTITUTE OF MEDICAL SCIENCES
AND RESEARCH CENTRE,
REPRESENTED BY ITS PRINCIPAL,
KUNTI KANA, NH -66,
MANGALORE-575004
...RESPONDENTS
(BY SRI. SUDHEV HEGDE, AGA FOR R1 & R4; SRI. N.K.RAMESH, ADVOCATE FOR R2;
SRI. N.KHETTY, ADVOCATE FOR R3
SRI. B.S.SACHIN, ADVOCATE FOR R5;
SRI. Y.RAJENDRA PRASAD SHETTY, ADVOCATE FOR R6)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO ISSUE A
WRIT OF CERTIORARI OR ANY OTHER APPROPRIATE WRIT TO
QUASH THE FIXATION OF FEES BY RESPONDENT No-2/
KARNATAKA EXAMINATION AUTHORITY VIDE
COMMUNICATION DATED 19.03.2024 BEARING
No.ED/KEA/MAHITHI/GR/2024 VIDE ANNEXURE-B AND
COMMUNICATIONS DATED 20.03.2024 BEARING NUMBER
ISSUED BY DME/ RESPONDENT No-4 VIDE ANNEXURE-C FIXING THE FEES FOR NRI/MANAGEMENT QUOTA SEATS OF MEDICAL COLLEGES AT Rs-32,62,450/- FOR THE YEAR 2022-
23 AND ETC.
IN WP NO. 34035/2024
BETWEEN:
1. MISS. SAHANA P.,
D/O PRABHUSWAMY M.N.,
AGED ABOUT 22 YEARS
REG NO. 21M8384
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UG NEET ROLL NO. 2708008380
III YEAR MBBS STUDENT
K. VENKATARAMANA GOWDA MEDICAL
COLLEGE AND HOSPITAL
SULLIA, DAKSHIN KANNADA
R/AT 621/1, SRI MALLESHWARA NILAYA,
OPP. POLICE STATION ROAD,
T.NARASIPURA, MYSURU-571124
...PETITIONER
(BY SRI. CHANDRAKANTH R.GOULAY, ADVOCATE)
AND:
1. STATE OF KARNATAKA
DEPARTMENT OF HEALTH AND FAMILY WELFARE,
105, 1STFLOOR,
SECRETARIAT BUILDING,
VIKASA SOUDHA,
BENGALURU - 560 001
REPRESENTED BY ITS SECRETARY
2. NATIONAL MEDICAL COMMISSION
(ERSTWHILE MEDICAL COUNCIL OF INDIA )
POCKET 14, SECTOR 8, DWARKA,
NEW DELHI - 110007
REPRESENTED BY ITS SECRETARY
3. MEDICAL ASSESSMENT AND RATING BOARD (MARB)
UNDER GRADUATE SECTION
NATIONAL MEDICAL COMMISSION
POCKET-14, SECTOR 8, DWARKA PHASE I NEW DELHI - 110077
4. THE DIRECTORATE OF MEDICAL EDUCATION
REPRESENTED BY ITS DIRECTOR
I FLOOR, FORT, K.R.ROAD,
BENGALURU - 560 002
5. KARNATAKA EXAMINATIONS AUTHORITY
SAMPIGE ROAD, 18THCROSS,
MALLESHARAM, BENGALURU-560 012
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REPRESENTED BY ITS
EXECUTIVE DIRECTOR
6. RAJIV GANDHI UNIVERSITY OF HEALTH SCIENCES
4THT BLOCK, JAYANAGAR,
BENGALURU-560 041
REPRESENTED BY ITS REGISTRAR
7. K.VENKATARAMANA GOWDA MEDICAL
COLLEGE AND HOSPITAL,
KURUNJIBAG, SULLIA, DAKSHIN KANNADA,
KARNATAKA - 571124
REPRESENTED BY ITS PRINCIPAL
...RESPONDENTS
(BY SRI. SUDEV HEGDE, AGA FOR R1 & R4; SRI. N.KHETTY, ADVOCATE FOR R2 & R3; SRI. N.K.RAMESH, ADVOCATE FOR R5; SMT. FARAH FATHIMA, ADVOCATE FOR R6;
SRI. D.KRISHNAMOORTHY, ADVOCATE FOR R7)
THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND
227 OF THE CONSTITUTION OF INDIA, PRAYING TO SET ASIDE
THE FIXATION OF FEES FOR THE STUDENTS OF THE 1STYEAR
2022-23 AT RS.27,12,450 FOR NRI QUOTA AND FOR MANAGEMENT QUOTA 27,12,450 AND FOR THE YEAR 2022-23
THE NRI STUDENTS ARE MADE TO PAY 32,62,450 AND THE
SAME SET OF FEES FOR MANAGEMENT STUDENTS PASSED THE
RESPONDENT NO.6 IN NO.ED/KEA/MAHITI-G.R/2024 DATED 19/03/2024 VIDE ANENXURE-F AND THE IMPUGNED COMMUNICATION BEARING NO. DME/SMS/MCS-43-2024
DATED 20.03.2024 VIDE ANNEXURE-E AS ARBITRARY, ILLEGAL
AND VOID AND ETC.
THESE WRIT PETITIONS, COMING ON FOR ORDERS, THIS
DAY, ORDER WAS MADE THEREIN AS UNDER:
CORAM: HON'BLE MR. JUSTICE D K SINGH and
HON'BLE MR. JUSTICE VENKATESH NAIK T
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ORAL ORDER
(PER: HON'BLE MR. JUSTICE D K SINGH)
In WP.Nos.9394/2024 & 10382/2024
Heard Mr. P.P.Hedge, learned Senior Counsel assisted by Mrs. Rachitha Rajashekar, learned counsel and Smt. Hiremath Akkamahadevi, learned counsel for the petitioners; Mr. Rajashekar.S., learned Central Government Counsel for the UOI1; Mr. Sudev Hegde, learned Additional Government Advocate for the State; Mr. N. Khetty, learned standing counsel for NMC2and Medical Assessment and Rating Board; Mr. N.K. Ramesh, learned counsel for the KEA3; Mrs. Farah Fathima, learned counsel for RGHUS4; Mr. G.B.Sharath Gowda, learned counsel for the KIMS5.
2. These two petitions have been filed by the petitioners - students who were admitted in MBBS Course for the academic session - 2022-23 in G R Medical College, Hospital and Research Centre (for short 'the G. R. Medical College') wherein the admissions were made contrary to the
1
Union of India
2
National Medical Commission
3
Karnataka Examinations Authority
4
Rajiv Gandhi University of Health Sciences Kempegowda Institute of Medical Sciences
5
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prospectus issued by the NMC6and against the existing prescribed guidelines, and the NMC directed the cancellation of the admissions and took punitive action against the G R Medical College, thereby the said college was closed down.
3. The students who had taken admission in the said G R Medical College were accommodated in different Medical Colleges/Institutions. Some of the colleges where the some of the students were transferred did not permit the students to take admission and they were retransferred and accommodated in the different colleges. The petitioners in these petitions have been accommodated in the different colleges and they have paid the fees. They do not have any subsisting grievance.
4. Learned counsel for the NMC submits that keeping in mind the interest of the students; we have no objection for the students pursuing their MBBS course from the transferee and re-transferee colleges.
5. Considering the said stand of the NMC, nothing survives in these writ petitions and accordingly, the same are hereby disposed of.
National Medical Commission
6
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6. Pending I.As. if any, shall also stand disposed of.
In WP.NO.26727/2024
1. In this petition, the petitioner was initially transferred from the G R Medical College to Respondent No.6 i.e., Shyamanuru Shivashankarappa Institute Of Medical Sciences by the KEA7. However, it appears that the said medical college/Institution demanded more fees than which was paid in the G R Medical college and hence, the petitioner sought for accommodation in some other college. In pursuance of the request made by the petitioner, the KEA allotted respondent No.7-Dr. B. R. Ambedkar Medical College, K. G. Halli, Bangalore to the petitioner, and the petitioner has taken admission in said college.
2. In view of the aforesaid fact that the petitioner has been accommodated in pursuance of her request in Dr. B.R.Ambedkar Medical College, nothing survives in this writ petition and accordingly, the writ petition stands disposed of.
3. Pending I.As. if any, shall also stand disposed of. Karnataka Examinations Authority
7
- 41 -
In W.P.No.30515/2024
1. The petitioner was allotted G R Medical College, respondent No.4, by the Karnataka Examinations Authority to study MBBS Course under the Management Quota for the Academic Year- 2021-22. The NMC directed the said college to be closed down for want of infrastructure and other facilities as well as the admissions made illegally (allegedly). The similarly situated students (150) whose admissions were cancelled had approached this Court by filing the petitions and this Court directed the State Government/KEA to accommodate these 150 students in different Medical Colleges/Institutions, over and above, their sanctioned intake of the students to save the career of the students earlier admitted in G.R.Medical College. The petitioner had paid fee of Rs.20,80,000/- in G R Medical College for pursuing her second year of MBBS Course and thereafter she was transferred to KIMS/Respondent No.6 where also she was made to pay fees for studying second year course. The prayer in this writ petition is that the G R Medical college and the Government Authorities be directed to refund the fee of Rs.20,80,000/- paid by the petitioner in the G R Medical
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College for the second year of MBBS Course from the said college.
2. Mr. Sudev Hegde, learned Additional Government Advocate does not dispute the fact that the G R Medical College was liable to refund the fee that was taken from the petitioner for the second year MBBS Course, in the event of the said college having been closed down.
3. We, therefore of the view that the writ petition be disposed of with the following directions:
i. The Government Authorities/Directorate of Medical Education are directed to get back the fee from the G R Medical College of Rs.20,80,000/- and pay the same to the petitioner inasmuch as she has paid the said amount to the respondent No.6 - KIMS where she was transferred to pursue her further studies.
ii. The Directorate of Medical Education should do the needful within a period of eight weeks from today.
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iv. The petitioner is directed to furnish the requisite receipt of payment of fee in G R Medical College before the Directorate of Medical Education for taking necessary steps for recovery of the fee from the G R Medical College.
v. The Directorate of Medical Education shall also verify whether the petitioner has actually paid the fee of Rs.20,80,000/- to the respondent No.4- College.
4. With these observations, the writ petition is
disposed of.
5. Pending I.As. if any, shall also stand disposed of.
In W.P.Nos.10871/2024; 11329/2024; 11334/2024; 11740/2024; 15703/2024; 30314/2024; 31820/2024 and 34035/2024
(Common order)
1. The petitioners in this batch of the writ petitions are the students who were allotted G R Medical College to pursue MBBS Course for the Academic Year - 2022-23 under the Management Quota by the Karnataka Examination Authority.
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2. The NMC found that the allotment of the students to the said college on admissions of the students were is illegal and directed for cancellation of the admissions of the students in the G R Medical College for the Academic Session - 2022-23.
3. The NMC withdrew its recognition to the said college and as a result, the said college came to be closed down. The students of G R Medical College approached this Court by filing various writ petitions and the Division Bench of this Court directed the KEA to accommodate 150 students admitted by the G. R. Medical College for MBBS Course for the academic year 2022-23 in different private colleges. As a result of the said direction issued by this Court, these students have been accommodated in different medical colleges and they are pursuing their studies in the respective medical colleges.
4. Now, the question involved in these petitions is payment of fee demanded by the private colleges where the students of G. R. Medical College have been accommodated. The colleges are demanding the fee as prescribed by the Directorate of Medical Education under the Management Quota.
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However, the students submit that they were admitted in the G.R. Medical College as per the fee prescribed by the KEA.
5. On behalf of the petitioners - students it has been submitted that they are not liable to pay the excess fee to the private medical colleges where they have been accommodated in pursuance of closing down the college. We have put it to the respective colleges who are before us for the concession in the fee demanded by them. The colleges have left to the discretion of the Court to fix the fee, which may be reasonable and justified.
6. It appears that the colleges are demanding Rs.27,00,000/- for the second academic year and onwards. We deem it fit to limit the demand of the private colleges to
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Pendings I.As., if any, shall stand disposed of.
Sd/-
(D K SINGH)
JUDGE
Sd/-
(VENKATESH NAIK T)
JUDGE
RKA
List No.: 1 Sl No.: 16